CIT v. Continental Warehousing Corporation (Nhava Sheva) Ltd.

374 ITR 645High Court2015#14 most cited

What is CIT v. Continental Warehousing Corporation (Nhava Sheva) Ltd. authority for?

In Section 153A proceedings, the scope of assessment extends to abated proceedings, enabling an assessee to raise fresh legal claims that could have been made in regular assessment proceedings.

1,823

judgments rely on this decision, according to BharatTax’s citation analysis of 367,341 Indian tax judgments — from 2015 to 2026.

Also referred to as

Continental Warehousing Corporation · Section 153A · scope of 153A assessment · abated proceedings · fresh claims in search assessment · assessee's claims 153A · Section 132 · assessment procedure · search and seizure assessment

Also reported as

58 Taxmann.com 78

Sections most often in play

Section 153ASection 132Section 143(3)Section 147Section 148Section 153CSection 68Section 69A

Issues it is cited on

casus omissussection 158b(b)section 158bb(1)section 153(a)section 153a(1)(b)section 158bbdeemed dividendsection 153(1)section 2(22)section 2(22)(e)section 153a(1)section 132a

Judgments citing CIT v. Continental Warehousing Corporation (Nhava Sheva) Ltd.

Deputy Commissioner of Income-Tax vs. Shri Pritam Prakash Shah, Pune

In the result, all the respective appeals of the assessee and the Revenue are partly allowed for statistical purposes

ITA 798/PUN/2016[2006-07]Status: DisposedITAT Pune17 Dec 2018AY 2006-07

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं. / Ita Nos.686 To 689/Pun/2016 िनधा"रण वष"/ Assessment Years : 2007-08, 2009-10 To 2011-12

For Appellant: Shri Chetan KariaFor Respondent: Shri Sanjeev Ghei
Section 132Section 153ASection 68

…made u/s 143(3) of the Act and making various additions in the absence of any incriminating material. The ld. Counsel for the assessee heavily relied on the Jurisdictional High Court judgement in the case of CIT vs. Continental Warehousing Corporation Ltd. (374 ITR 645). 18. On hearing both the parties on this legal issue, we remand this issue to the file of the Assessing Officer for distinguishing addition, if any, in the light of binding judgment cited above. The Assessing Officer is directed to make abated or non-abated assessments in the light of the judgmental laws in course. With these directions, we adm…

Pritam Prakash Shah, Pune vs. Deputy Ommissioner of Income-Tax

In the result, all the respective appeals of the assessee and the Revenue are partly allowed for statistical purposes

ITA 689/PUN/2016[2011-12]Status: DisposedITAT Pune17 Dec 2018AY 2011-12

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं. / Ita Nos.686 To 689/Pun/2016 िनधा"रण वष"/ Assessment Years : 2007-08, 2009-10 To 2011-12

For Appellant: Shri Chetan KariaFor Respondent: Shri Sanjeev Ghei
Section 132Section 153ASection 68

…made u/s 143(3) of the Act and making various additions in the absence of any incriminating material. The ld. Counsel for the assessee heavily relied on the Jurisdictional High Court judgement in the case of CIT vs. Continental Warehousing Corporation Ltd. (374 ITR 645). 18. On hearing both the parties on this legal issue, we remand this issue to the file of the Assessing Officer for distinguishing addition, if any, in the light of binding judgment cited above. The Assessing Officer is directed to make abated or non-abated assessments in the light of the judgmental laws in course. With these directions, we adm…

Pritam Prakash Shah, Pune vs. Deputy Ommissioner of Income-Tax

In the result, all the respective appeals of the assessee and the Revenue are partly allowed for statistical purposes

ITA 688/PUN/2016[2010-11]Status: DisposedITAT Pune17 Dec 2018AY 2010-11

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं. / Ita Nos.686 To 689/Pun/2016 िनधा"रण वष"/ Assessment Years : 2007-08, 2009-10 To 2011-12

For Appellant: Shri Chetan KariaFor Respondent: Shri Sanjeev Ghei
Section 132Section 153ASection 68

…made u/s 143(3) of the Act and making various additions in the absence of any incriminating material. The ld. Counsel for the assessee heavily relied on the Jurisdictional High Court judgement in the case of CIT vs. Continental Warehousing Corporation Ltd. (374 ITR 645). 18. On hearing both the parties on this legal issue, we remand this issue to the file of the Assessing Officer for distinguishing addition, if any, in the light of binding judgment cited above. The Assessing Officer is directed to make abated or non-abated assessments in the light of the judgmental laws in course. With these directions, we adm…

Pritam Prakash Shah, Pune vs. Deputy Ommissioner of Income-Tax

In the result, all the respective appeals of the assessee and the Revenue are partly allowed for statistical purposes

ITA 687/PUN/2016[2009-10]Status: DisposedITAT Pune17 Dec 2018AY 2009-10

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं. / Ita Nos.686 To 689/Pun/2016 िनधा"रण वष"/ Assessment Years : 2007-08, 2009-10 To 2011-12

For Appellant: Shri Chetan KariaFor Respondent: Shri Sanjeev Ghei
Section 132Section 153ASection 68

…made u/s 143(3) of the Act and making various additions in the absence of any incriminating material. The ld. Counsel for the assessee heavily relied on the Jurisdictional High Court judgement in the case of CIT vs. Continental Warehousing Corporation Ltd. (374 ITR 645). 18. On hearing both the parties on this legal issue, we remand this issue to the file of the Assessing Officer for distinguishing addition, if any, in the light of binding judgment cited above. The Assessing Officer is directed to make abated or non-abated assessments in the light of the judgmental laws in course. With these directions, we adm…

Pritam Prakash Shah, Pune vs. Deputy Ommissioner of Income-Tax

In the result, all the respective appeals of the assessee and the Revenue are partly allowed for statistical purposes

ITA 686/PUN/2016[2007-08]Status: DisposedITAT Pune17 Dec 2018AY 2007-08

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं. / Ita Nos.686 To 689/Pun/2016 िनधा"रण वष"/ Assessment Years : 2007-08, 2009-10 To 2011-12

For Appellant: Shri Chetan KariaFor Respondent: Shri Sanjeev Ghei
Section 132Section 153ASection 68

…made u/s 143(3) of the Act and making various additions in the absence of any incriminating material. The ld. Counsel for the assessee heavily relied on the Jurisdictional High Court judgement in the case of CIT vs. Continental Warehousing Corporation Ltd. (374 ITR 645). 18. On hearing both the parties on this legal issue, we remand this issue to the file of the Assessing Officer for distinguishing addition, if any, in the light of binding judgment cited above. The Assessing Officer is directed to make abated or non-abated assessments in the light of the judgmental laws in course. With these directions, we adm…

M/S. Namrata Developers Flora City, Pune vs. Deputy Commissioner of Income-Tax

In the result, appeal of the assessee for assessment year 2007-08 is

ITA 1677/PUN/2016[2008-09]Status: HeardITAT Pune12 Dec 2018AY 2008-09

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am

For Appellant: Shri V.L. JainFor Respondent: Smt. Divya Bajpai, CIT
Section 132Section 139(1)Section 143(2)Section 143(3)Section 153CSection 44A

…ed by the Assessee. Therefore, existence of incriminating evidence suggesting escapement of income does not arise in the instant case. In this case, we also perused the binding judgment in the case of CIT Vs. Continental Warehousing Corporation reported as 374 ITR 645. This judgment relates for the proposition that the issue of notice u/s.153C of the Act is A.Ys. 2007-08 & 2008-09 invalid in case no incriminating material has brought in by the Assessing Officer at the time of reopening of assessment u/s. 153C of the Act. It is a settled legal proposition that notice u/s.153C of the Act cannot be issued in…

M/S. Sangyon Automotive Pvt. Ltd., New Delhi vs. ACIT, Meerut

In the result, ITA Nos.2991 & 2992/Del/2015 are partly allowed and ITA

ITA 2993/DEL/2015[2008-09]Status: DisposedITAT Delhi10 Dec 2018AY 2008-09

Bench: Shri R.K. Panda & Ms Suchitra Kamble

For Appellant: Shri G.C. Srivastava &For Respondent: Shri S.S. Rana, CIT, DR
Section 132Section 143(1)Section 143(2)Section 143(3)Section 153ASection 68

…. The ld. DR submitted that the Hon'ble Kerala High Court, while deciding the issue against the assessee has considered the following decisions:- i) CIT vs. Kabul chawla (2016) 380 ITR 573; ii) CIT vs. Continental Warehousing Corpn. (Nhava Sheva) Ltd. (2015) 374 ITR 645 iii) Principal CIT vs. Kurele Paper Mills (P) Ltd. (2016) 380 ITR 571 (Del) iv) CIT vs. Lancy Constructions (2016) 383 ITR 168; v) CIT vs. ST. Francies Clay Décor Tiles (2016) 240 Taxman 168; & vi) CIT v. Promy Kuriakose (2016) 386 ITR 597 (Ker.) 16.1 He also relied on the following decisions:- i) CIT vs MAF Academy (P) Ltd., 361 ITR 258; ii) CI…

M/S. Sangyon Automotive Pvt. Ltd., New Delhi vs. ACIT, Meerut

In the result, ITA Nos.2991 & 2992/Del/2015 are partly allowed and ITA

ITA 2992/DEL/2015[2006-07]Status: DisposedITAT Delhi10 Dec 2018AY 2006-07

Bench: Shri R.K. Panda & Ms Suchitra Kamble

For Appellant: Shri G.C. Srivastava &For Respondent: Shri S.S. Rana, CIT, DR
Section 132Section 143(1)Section 143(2)Section 143(3)Section 153ASection 68

…. The ld. DR submitted that the Hon'ble Kerala High Court, while deciding the issue against the assessee has considered the following decisions:- i) CIT vs. Kabul chawla (2016) 380 ITR 573; ii) CIT vs. Continental Warehousing Corpn. (Nhava Sheva) Ltd. (2015) 374 ITR 645 iii) Principal CIT vs. Kurele Paper Mills (P) Ltd. (2016) 380 ITR 571 (Del) iv) CIT vs. Lancy Constructions (2016) 383 ITR 168; v) CIT vs. ST. Francies Clay Décor Tiles (2016) 240 Taxman 168; & vi) CIT v. Promy Kuriakose (2016) 386 ITR 597 (Ker.) 16.1 He also relied on the following decisions:- i) CIT vs MAF Academy (P) Ltd., 361 ITR 258; ii) CI…

M/S. Sangyon Automotive Pvt. Ltd., New Delhi vs. ACIT, Meerut

In the result, ITA Nos.2991 & 2992/Del/2015 are partly allowed and ITA

ITA 2991/DEL/2015[2005-06]Status: DisposedITAT Delhi10 Dec 2018AY 2005-06

Bench: Shri R.K. Panda & Ms Suchitra Kamble

For Appellant: Shri G.C. Srivastava &For Respondent: Shri S.S. Rana, CIT, DR
Section 132Section 143(1)Section 143(2)Section 143(3)Section 153ASection 68

…. The ld. DR submitted that the Hon'ble Kerala High Court, while deciding the issue against the assessee has considered the following decisions:- i) CIT vs. Kabul chawla (2016) 380 ITR 573; ii) CIT vs. Continental Warehousing Corpn. (Nhava Sheva) Ltd. (2015) 374 ITR 645 iii) Principal CIT vs. Kurele Paper Mills (P) Ltd. (2016) 380 ITR 571 (Del) iv) CIT vs. Lancy Constructions (2016) 383 ITR 168; v) CIT vs. ST. Francies Clay Décor Tiles (2016) 240 Taxman 168; & vi) CIT v. Promy Kuriakose (2016) 386 ITR 597 (Ker.) 16.1 He also relied on the following decisions:- i) CIT vs MAF Academy (P) Ltd., 361 ITR 258; ii) CI…

DCIT, CC-4(1), Kolkata vs. M/S. Maan Capital Services Pvt. Ltd., Kolkata

In the result, the appeal of the revenue is dismissed

ITA 1193/KOL/2017[2009-10]Status: DisposedITAT Kolkata07 Dec 2018AY 2009-10

Bench: Hon’Ble Shri S.S.Godara, Jm & Hon’Ble Shri M.Balaganesh, Am] I.T.A No. 1193/Kol/2017 Assessment Year : 2009-10 Dcit,Cc-4(1), Kolkata -Vs- M/S Maan Capital Services Pvt. Ltd. [Pan: Aaccm 0388 G] (Appellant) (Respondent)

For Appellant: Shri Radhey Shyam, CIT DRFor Respondent: Shri A.K. Tulsiyan, FCA
Section 132Section 132(4)Section 133(6)Section 133ASection 139(1)Section 143(3)Section 14ASection 153ASection 68

…CIT vs Kanchan Oil Industries Ltd in ITA No. 725/Kol/2011 dated 9.12.2015 (c ) CIT vs Kabul Chawla reported in (2016) 380 ITR 573 ( Delhi HC) (d)CIT vs Continental Warehousing Corporation (Nhava Sheva) Ltd and All Cargo Global Logistics Ltd reported in (2015) 374 ITR 645 ( Bom) 8. In response to this, the ld DR argued that the expression ‘incriminating material’ is not found in the provisions of the Act and it is only the Hon’ble Courts which had imported those words while rendering the decisions. He stated that the Hon’ble Courts are divided on this issue and placed reliance on the decision of the Hon’ble Karna…

Smt. Nita Sethia, Kolkata vs. DCIT, Central Circle - 3(3), Kolkata

Appeal is allowed

ITA 1994/KOL/2018[2012-13]Status: DisposedITAT Kolkata30 Nov 2018AY 2012-13

Bench: Shri S.S.Godara & Shri, M. Balaganeshassessment Year :2012-13 Smt. Nita Sethia V/S. Dcit, Central Circle- 5, Janki Shah Road, 1St 3(3), 110, Shanti Pally, Floor, Hastings, Aayakar Bhavan, Kolkata-700022 Poorva, E.M. Bye Pass, [Pan No.Ajwps 8335 H] Nr. Ruby Hospital, Kolkata-107 .. अपीलाथ" /Appellant ""यथ"/Respondent Shri S.M. Surana, Advocate अपीलाथ" क" ओर से/By Appellant Shri P.K. Srihari, Cit-Dr ""यथ" क" ओर से/By Respondent 12-11-2018 सुनवाई क" तार"ख/Date Of Hearing 30-11-2018 घोषणा क" तार"ख/Date Of Pronouncement आदेश /O R D E R Per S.S.Godara:- This Assessee’S Appeal For The Assessment Year 2012-13 Arises Against Commissioner Of Income Tax (Appeals)-21, Kolkata’S Order Dated 31.08.2018 Passed In Case No.930/Acit,Cc-3(3)/Cit(A)-21/Kol/2015-16, Involving Proceedings U/S 153A R.W.S.143(3) Of The Income Tax Act, 1961; In Short ‘The Act’. Heard Both The Parties. Case File Perused. 2. The Assessee Raises Two Substantive Grounds In Her Instant Appeal. Her Former Legal Grievance Challenges Validity Of Sec. 153A Proceedings In Absence Of Any Incriminating Material Found Or Seized During The Course Of Search. This Follows Her Latter Substantive Ground On Merits That The Assessing Officer & The Cit(A) Have Erred In Law As Well As On Facts In Treating Long

Section 143(2)Section 153Section 153ASection 153CSection 68

…4) 229 Taxman 555 (Del HC) ; Jai Steel (India) vs ACIT reported in (2013) 219 Taxman 223 (Del HC) ; CIT vs Murli Agro Products Ltd reported in (2014) 49 taxmann.com 172 (Bom HC) ; CIT vs Continental Warehousing Corporation (Nhava Sheva) Ltd reported in (2015) 374 ITR 645 (Bom HC) and All Cargo Global Logistics Ltd vs DCIT reported in (2012) 137 ITD 287 (Mum ITAT) (SB). We also find that against the decision of the Hon’ble Delhi High Court in 380 ITR 573 (Del) , the revenue preferred Special Leave Petition before the Hon’ble Supreme Court and the same was dismissed by the apex court which is reported in 380 ITR (S…

M/S. Sherawali Yarns Pvt. Ltd., New Delhi vs. ACIT, Meerut

In the result, the appeal filed by the assessee is partly allowed

ITA 2996/DEL/2015[2005-06]Status: DisposedITAT Delhi30 Nov 2018AY 2005-06

Bench: Shri R.K. Panda & Ms Suchitra Kambleassessment Year: 2005-06 Sherawali Yarns Pvt. Ltd., Vs. Acit, 14D, 14Th Floor, Hansalaya, Central Circle, 15, Barakhamba Road, Bhainsali Road, New Delhi. Meerut. Pan: Aaics3421L (Appellant) (Respondent) Assessee By : Shri G.C. Srivastava & Shri Suvinay K. Dash, Advocates Revenue By : Shri S.S. Rana, Cit, Dr Date Of Hearing : 13.09.2018 Date Of Pronouncement : 30.11.2018 Order Per R.K. Panda, Am: This Appeal By The Assessee Is Directed Against The Order Dated 11Th March, 2015 Of The Cit(A), Meerut, Relating To Assessment Year 2005-06. 2. The Facts Of The Case, In Brief, Are That The Assessee Is A Company Engaged In The Business Of Trading & Investment In Shares. It Filed Its Return Of Income On 19Th September, 2005 Declaring Loss Of Rs.320/-. The Case Was Selected For Scrutiny & In Response To Notice U/S 143(2) Dated 20Th September, 2006 & Notice U/S 142(1) Dated 3Rd August, 2007, The Counsel Of The Assessee Appeared Before The Assessing Officer

For Appellant: Shri G.C. Srivastava &For Respondent: Shri S.S. Rana, CIT, DR
Section 132Section 133(6)Section 142(1)Section 143(2)Section 143(3)Section 153ASection 68

…. The ld. DR submitted that the Hon'ble Kerala High Court, while deciding the issue against the assessee has considered the following decisions:- i) CIT vs. Kabul chawla (2016) 380 ITR 573; ii) CIT vs. Continental Warehousing Corpn. (Nhava Sheva) Ltd. (2015) 374 ITR 645 iii) Principal CIT vs. Kurele Paper Mills (P) Ltd. (2016) 380 ITR 571 (Del) iv) CIT vs. Lancy Constructions (2016) 383 ITR 168; v) CIT vs. ST. Francies Clay Décor Tiles (2016) 240 Taxman 168; & vi) CIT v. Promy Kuriakose (2016) 386 ITR 597 (Ker.) 11.1 He also relied on the following decisions:- i) CIT vs MAF Academy (P) Ltd., 361 ITR 258; ii) C…

M/S. Roseberry Mercantile Pvt. Ltd., New Delhi vs. ACIT, Meerut

In the result, the appeal filed by the assessee is partly allowed

ITA 2995/DEL/2015[2008-09]Status: DisposedITAT Delhi30 Nov 2018AY 2008-09

Bench: Shri R.K. Panda & Ms Suchitra Kambleassessment Year: 2008-09 Roseberry Mercantile Pvt. Ltd., Vs. Acit, 14D, 14Th Floor, Hansalaya, Central Circle, 15, Barakhamba Road, Bhainsali Road, New Delhi. Meerut. Pan: Aabcr3485J (Appellant) (Respondent) Assessee By : Shri G.C. Srivastava & Shri Suvinay K. Dash, Advocates Revenue By : Shri S.S. Rana, Cit, Dr Date Of Hearing : 13.09.2018 Date Of Pronouncement : 30.11.2018 Order Per R.K. Panda, Am: This Appeal By The Assessee Is Directed Against The Order Dated 10Th March, 2015 Of The Cit(A), Meerut, Relating To Assessment Year 2008-09. 2. The Facts Of The Case, In Brief, Are That The Assessee Is A Company & Derives Income From Interest On Loans & Advances Granted By It As An Nbfc & Profit On Sale Of Mutual Funds. The Return Of Income Was Filed On 6Th November, 2008 Declaring Total Income Of Rs. Nil. The Return Was Processed U/S 143(1) On 8Th July, 2009. Subsequently, The Case Was Reopened U/S 147 After Duly Recording The Reasons In Writing. In Response To Notice U/S 148 Of The It Act Dated 23Rd October, 2009, The Assessee Submitted To Treat The Original Return As Return Filed In Compliance To Notice U/S 148 Of The It Act, 1961. Subsequently, The Assessing Officer Completed The Assessment U/S 147/143(3) On 31St December, 2009 Determining The Total Income At Rs.73,510/- Wherein He Made Certain Additions By Disallowing Stt Debited To P&L Account, Income-Tax Debited, Disallowance U/S 14A & Preliminary Expenses.

For Appellant: Shri G.C. Srivastava &For Respondent: Shri S.S. Rana, CIT, DR
Section 132Section 143(1)Section 143(3)Section 147Section 148Section 14ASection 153ASection 68

…. The ld. DR submitted that the Hon'ble Kerala High Court, while deciding the issue against the assessee has considered the following decisions:- i) CIT vs. Kabul chawla (2016) 380 ITR 573; ii) CIT vs. Continental Warehousing Corpn. (Nhava Sheva) Ltd. (2015) 374 ITR 645 iii) Principal CIT vs. Kurele Paper Mills (P) Ltd. (2016) 380 ITR 571 (Del) iv) CIT vs. Lancy Constructions (2016) 383 ITR 168; v) CIT vs. ST. Francies Clay Décor Tiles (2016) 240 Taxman 168; & vi) CIT v. Promy Kuriakose (2016) 386 ITR 597 (Ker.) 11.1 He also relied on the following decisions:- i) CIT vs MAF Academy (P) Ltd., 361 ITR 258; ii) C…

Basukinath Builders Pvt. Ltd., Sundargarh vs. Principal CIT(Central), Visakhapatnam

In the result, appeal of the assessee is allowed

ITA 206/CTK/2018[2011-12]Status: DisposedITAT Cuttack16 Nov 2018AY 2011-12
For Appellant: Shri P.K.Mishra, ARFor Respondent: Shri S.M.Keshkamat, CITDR
Section 132Section 143(2)Section 153CSection 2(22)(e)Section 263

…h no order as to costs." We also find that the impugned issue is also supported by the decision of the Hon'ble Bombay High Court in the case of CIT vs Continental Warehousing Corporation (Nhava Sheva) Ltd and All Cargo Global Logistics Ltd reported in (2015) 374 ITR 645 (Bom) vide order dated 21.4.2015, wherein the facts before the Bombay High Court and decision rendered thereon are as below :- "Under section 153A of the Income-tax Act, 1961, which enables carrying out of search or exercise of power of requisition, assessment in furtherance thereof is contemplated. There is a mandate to issue notices under sect…

Basukinath Logistics Pvt. Ltd, Sundargarh vs. Principal CIT(Central), Visakhapatnam

In the result, appeal of the assessee is allowed

ITA 205/CTK/2018[2011-12]Status: DisposedITAT Cuttack16 Nov 2018AY 2011-12
For Appellant: Shri P.K.Mishra, ARFor Respondent: Shri S.M.Keshkamat, CITDR
Section 132Section 143(2)Section 153CSection 2(22)(e)Section 263

…h no order as to costs." We also find that the impugned issue is also supported by the decision of the Hon'ble Bombay High Court in the case of CIT vs Continental Warehousing Corporation (Nhava Sheva) Ltd and All Cargo Global Logistics Ltd reported in (2015) 374 ITR 645 (Bom) vide order dated 21.4.2015, wherein the facts before the Bombay High Court and decision rendered thereon are as below :- "Under section 153A of the Income-tax Act, 1961, which enables carrying out of search or exercise of power of requisition, assessment in furtherance thereof is contemplated. There is a mandate to issue notices under sect…

Ultratech Cement Limited, Mumbai vs. Principal Commissioner of Income Tax - Central - 1, Mumbai

Appeals of the assessee are allowed

ITA 2999/MUM/2018[2009-10]Status: DisposedITAT Mumbai31 Oct 2018AY 2009-10

Bench: Shri Rajesh Kumar & Shri Amarjit Singhita No. 3000/Mum/2018 (Assessment Year: 2010-11) Ita No. 3001/Mum/2018 (Assessment Year: 2012-13)

For Appellant: Shri Arvind Sonde &For Respondent: Ms. S. Padmaja, D.R
Section 142Section 142(1)Section 143(3)Section 153CSection 263Section 263(2)Section 80I

…10-11 observed that the additions were not based on the incriminating material ceased during the course of the assessment proceedings and thus relying on the decision of Bombay High Court in the case of CIT Vs Continental Warehousing Corporation Ltd & Another 374 ITR 645. Thus, it is obvious that the additions were deleted on technical grounds and not on merits and in these circumstances the issue remains alive qua the additions made in the absence of or not arising from the incriminating material depending on the outcome of appeal by the revenue on this issue arising out of decision of Hon’ble High Court of Bomb…

Bindu Sunil Gandhi, Mumbai vs. ACIT CC-8(3) (Erstwhile ACIT CC-46), Mumbai

In the result, both, the appeals of assessee are allowed

ITA 7185/MUM/2017[2012-13]Status: DisposedITAT Mumbai23 Oct 2018AY 2012-13

Bench: Sri Mahavir Singh

For Appellant: Shri PK Sasidharan, ARFor Respondent: Shri SK Bepani, DR
Section 143(3)Section 153ASection 68

…this framed under section 153A of the Act is bad in law. I find that the argument of the assessee is quite convincing and covered by the decision of Hon’ble Bombay High Court in the case of CIT vs. Continental Warehousing Corporation (Nhava Sheva) Ltd. (2015) 374 ITR 645 (Bom). 8. On this ground also this addition in AY 2007-08 is deleted. 9. In the result, both, the appeals of assessee are allowed. Order pronounced in the open court on 23-10-2018. AadoSa kI GaaoYaNaa Kulao mao idnaMk 23-10-2018 kao kI ga[- . (महावीर स िंह /MAHAVIR SINGH) (न्याययक दस्य/ JUDICIAL MEMBER) Mumbai, Dated: 23-10-2018 Sudip Sarkar /…

Bindu Sunil Gandhi, Mumbai vs. ACIT CC-8(3) (Erstwhile ACIT CC-46), Mumbai

In the result, both, the appeals of assessee are allowed

ITA 7184/MUM/2017[2007-08]Status: DisposedITAT Mumbai23 Oct 2018AY 2007-08

Bench: Sri Mahavir Singh

For Appellant: Shri PK Sasidharan, ARFor Respondent: Shri SK Bepani, DR
Section 143(3)Section 153ASection 68

…this framed under section 153A of the Act is bad in law. I find that the argument of the assessee is quite convincing and covered by the decision of Hon’ble Bombay High Court in the case of CIT vs. Continental Warehousing Corporation (Nhava Sheva) Ltd. (2015) 374 ITR 645 (Bom). 8. On this ground also this addition in AY 2007-08 is deleted. 9. In the result, both, the appeals of assessee are allowed. Order pronounced in the open court on 23-10-2018. AadoSa kI GaaoYaNaa Kulao mao idnaMk 23-10-2018 kao kI ga[- . (महावीर स िंह /MAHAVIR SINGH) (न्याययक दस्य/ JUDICIAL MEMBER) Mumbai, Dated: 23-10-2018 Sudip Sarkar /…

M/S Rpa Developers, Ludhiana vs. DCIT, CC-III, Ludhiana

In the result, all the appeals filed by the assessee are hereby allowed

ITA 1026/CHANDI/2017[2013-14]Status: DisposedITAT Chandigarh16 Oct 2018AY 2013-14

Bench: Shri Sanjay Garg & Ms. Annapurna Gupta

For Appellant: Sh. Pankaj Bhalla, CAFor Respondent: Smt. Anita Sinha, CIT DR alongwith
Section 132(1)Section 139(1)Section 143(2)Section 153CSection 250(6)Section 3Section 36(1)(iii)Section 72

…(Del) followed by the Hon'ble Gujrat High Court in the case of PCIT Vs RSA Digi Prints 2017 (9) TMI 530. Reliance in this respect can also be placed upon decision of Hon'ble Bombay High Court in the case of CIT Vs Continental Warehousing Corporation (2015) 374 ITR 645 (Bom.), decision of Hon'ble Calcutta High Court in the case of PCIT Vs Salasor Stock Broking Ltd. 2016 (8) TMI 1131 and decision of Hon'ble Delhi High Court in the case of ‘Principal CIT Vs. Meeta Gutgutia Prop M/s Ferns ‘N’ Petals”, ITA 306/2017 and others decided vide order dated 25.5.2017 wherein the Hon'ble High Courts have been unanimous…

DCIT Cen Cir 3, Thane vs. Teena Housing Finance P.Ltd, Mumbai

In the result, the appeal of Revenue dismissed

ITA 3805/MUM/2017[2008-09]Status: DisposedITAT Mumbai04 Oct 2018AY 2008-09

Bench: Sri Mahavir Singh, Jm & Sri Nk Pradhan, Am

For Appellant: Shri R Manjunatha Swamy, CITFor Respondent: Shri Rishabh Shah, AR
Section 132Section 139(1)Section 143(3)Section 153A

…d with the share application money or share premium received by assessee. And on that very basis, the CIT(A) deleted the addition by following the decision of Hon’ble Bombay High 4 Court in CIT vs Continental Warehousing Corporation (Nhava Sheva) Ltd. (2015) 374 ITR 645 (Bom). When this was confronted to the learned CIT Departmental Representative, he could not controvert the above factual position. Aggrieved, Revenue is in second appeal before Tribunal. 6. After hearing both the sides and going through the facts, it is clear that there is no seized material whatsoever to co-relate with this addition of share c…