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 367,282 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.

ACIT, Central Circle- 26, New Delhi vs. Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi

The appeal of the revenue is dismissed

ITA 1465/DEL/2018[2010-11]Status: DisposedITAT Delhi06 Sept 2018AY 2010-11

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…018 ( By Revenue) 1464/Del/2018, 1465/Del/2018, 1466/Del/2018, 1467/Del/2018, 1468/Del/2018, 1469/Del/2018, 1470/Del/2018 Assessment Year 2009-10 to 2015-16 - Commissioner of Income-tax-ll, Thane v. Continental Warehousing Corporation (Nhava Sheva) Ltd [2015] 374 ITR 645 (Bombay); - Commissioner of Income-tax, Bangalore v. Lancy Constructions [2016] 66 taxmann.com 264 (Karnataka); - Principal Commissioner of Income-tax-4 v. Saumya Construction (P.) Ltd. 387 ITR 529 (Gujarat) viii. In search related matters guess work and that too based on absurdity is impermissible. There is plethora of decisions which supports t…

ACIT, Central Circle- 26, New Delhi vs. Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi

The appeal of the revenue is dismissed

ITA 1464/DEL/2018[2009-10]Status: DisposedITAT Delhi06 Sept 2018AY 2009-10

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…018 ( By Revenue) 1464/Del/2018, 1465/Del/2018, 1466/Del/2018, 1467/Del/2018, 1468/Del/2018, 1469/Del/2018, 1470/Del/2018 Assessment Year 2009-10 to 2015-16 - Commissioner of Income-tax-ll, Thane v. Continental Warehousing Corporation (Nhava Sheva) Ltd [2015] 374 ITR 645 (Bombay); - Commissioner of Income-tax, Bangalore v. Lancy Constructions [2016] 66 taxmann.com 264 (Karnataka); - Principal Commissioner of Income-tax-4 v. Saumya Construction (P.) Ltd. 387 ITR 529 (Gujarat) viii. In search related matters guess work and that too based on absurdity is impermissible. There is plethora of decisions which supports t…

Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 26, New Delhi

The appeal of the revenue is dismissed

ITA 1190/DEL/2018[2011-12]Status: DisposedITAT Delhi06 Sept 2018AY 2011-12

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…018 ( By Revenue) 1464/Del/2018, 1465/Del/2018, 1466/Del/2018, 1467/Del/2018, 1468/Del/2018, 1469/Del/2018, 1470/Del/2018 Assessment Year 2009-10 to 2015-16 - Commissioner of Income-tax-ll, Thane v. Continental Warehousing Corporation (Nhava Sheva) Ltd [2015] 374 ITR 645 (Bombay); - Commissioner of Income-tax, Bangalore v. Lancy Constructions [2016] 66 taxmann.com 264 (Karnataka); - Principal Commissioner of Income-tax-4 v. Saumya Construction (P.) Ltd. 387 ITR 529 (Gujarat) viii. In search related matters guess work and that too based on absurdity is impermissible. There is plethora of decisions which supports t…

Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 26, New Delhi

The appeal of the revenue is dismissed

ITA 1189/DEL/2018[2010-11]Status: DisposedITAT Delhi06 Sept 2018AY 2010-11

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…018 ( By Revenue) 1464/Del/2018, 1465/Del/2018, 1466/Del/2018, 1467/Del/2018, 1468/Del/2018, 1469/Del/2018, 1470/Del/2018 Assessment Year 2009-10 to 2015-16 - Commissioner of Income-tax-ll, Thane v. Continental Warehousing Corporation (Nhava Sheva) Ltd [2015] 374 ITR 645 (Bombay); - Commissioner of Income-tax, Bangalore v. Lancy Constructions [2016] 66 taxmann.com 264 (Karnataka); - Principal Commissioner of Income-tax-4 v. Saumya Construction (P.) Ltd. 387 ITR 529 (Gujarat) viii. In search related matters guess work and that too based on absurdity is impermissible. There is plethora of decisions which supports t…

Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 26, New Delhi

The appeal of the revenue is dismissed

ITA 1186/DEL/2018[2013-14]Status: DisposedITAT Delhi06 Sept 2018AY 2013-14

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…018 ( By Revenue) 1464/Del/2018, 1465/Del/2018, 1466/Del/2018, 1467/Del/2018, 1468/Del/2018, 1469/Del/2018, 1470/Del/2018 Assessment Year 2009-10 to 2015-16 - Commissioner of Income-tax-ll, Thane v. Continental Warehousing Corporation (Nhava Sheva) Ltd [2015] 374 ITR 645 (Bombay); - Commissioner of Income-tax, Bangalore v. Lancy Constructions [2016] 66 taxmann.com 264 (Karnataka); - Principal Commissioner of Income-tax-4 v. Saumya Construction (P.) Ltd. 387 ITR 529 (Gujarat) viii. In search related matters guess work and that too based on absurdity is impermissible. There is plethora of decisions which supports t…

Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 26, New Delhi

The appeal of the revenue is dismissed

ITA 1185/DEL/2018[2012-13]Status: DisposedITAT Delhi06 Sept 2018AY 2012-13

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…018 ( By Revenue) 1464/Del/2018, 1465/Del/2018, 1466/Del/2018, 1467/Del/2018, 1468/Del/2018, 1469/Del/2018, 1470/Del/2018 Assessment Year 2009-10 to 2015-16 - Commissioner of Income-tax-ll, Thane v. Continental Warehousing Corporation (Nhava Sheva) Ltd [2015] 374 ITR 645 (Bombay); - Commissioner of Income-tax, Bangalore v. Lancy Constructions [2016] 66 taxmann.com 264 (Karnataka); - Principal Commissioner of Income-tax-4 v. Saumya Construction (P.) Ltd. 387 ITR 529 (Gujarat) viii. In search related matters guess work and that too based on absurdity is impermissible. There is plethora of decisions which supports t…

Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 26, New Delhi

The appeal of the revenue is dismissed

ITA 1182/DEL/2018[2009-10]Status: DisposedITAT Delhi06 Sept 2018AY 2009-10

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…018 ( By Revenue) 1464/Del/2018, 1465/Del/2018, 1466/Del/2018, 1467/Del/2018, 1468/Del/2018, 1469/Del/2018, 1470/Del/2018 Assessment Year 2009-10 to 2015-16 - Commissioner of Income-tax-ll, Thane v. Continental Warehousing Corporation (Nhava Sheva) Ltd [2015] 374 ITR 645 (Bombay); - Commissioner of Income-tax, Bangalore v. Lancy Constructions [2016] 66 taxmann.com 264 (Karnataka); - Principal Commissioner of Income-tax-4 v. Saumya Construction (P.) Ltd. 387 ITR 529 (Gujarat) viii. In search related matters guess work and that too based on absurdity is impermissible. There is plethora of decisions which supports t…

Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 26, New Delhi

The appeal of the revenue is dismissed

ITA 1181/DEL/2018[2015-16]Status: DisposedITAT Delhi06 Sept 2018AY 2015-16

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…018 ( By Revenue) 1464/Del/2018, 1465/Del/2018, 1466/Del/2018, 1467/Del/2018, 1468/Del/2018, 1469/Del/2018, 1470/Del/2018 Assessment Year 2009-10 to 2015-16 - Commissioner of Income-tax-ll, Thane v. Continental Warehousing Corporation (Nhava Sheva) Ltd [2015] 374 ITR 645 (Bombay); - Commissioner of Income-tax, Bangalore v. Lancy Constructions [2016] 66 taxmann.com 264 (Karnataka); - Principal Commissioner of Income-tax-4 v. Saumya Construction (P.) Ltd. 387 ITR 529 (Gujarat) viii. In search related matters guess work and that too based on absurdity is impermissible. There is plethora of decisions which supports t…

Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 26, New Delhi

The appeal of the revenue is dismissed

ITA 1180/DEL/2018[2014-15]Status: DisposedITAT Delhi06 Sept 2018AY 2014-15

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…018 ( By Revenue) 1464/Del/2018, 1465/Del/2018, 1466/Del/2018, 1467/Del/2018, 1468/Del/2018, 1469/Del/2018, 1470/Del/2018 Assessment Year 2009-10 to 2015-16 - Commissioner of Income-tax-ll, Thane v. Continental Warehousing Corporation (Nhava Sheva) Ltd [2015] 374 ITR 645 (Bombay); - Commissioner of Income-tax, Bangalore v. Lancy Constructions [2016] 66 taxmann.com 264 (Karnataka); - Principal Commissioner of Income-tax-4 v. Saumya Construction (P.) Ltd. 387 ITR 529 (Gujarat) viii. In search related matters guess work and that too based on absurdity is impermissible. There is plethora of decisions which supports t…

Skylark Build, Mumbai vs. Asst CIT Cen Cir 4(2), Mumbai

ITA 4370/MUM/2015[2007-08]Status: DisposedITAT Mumbai29 Aug 2018AY 2007-08

Bench: Shri Joginder Singh & Shri Rajesh Kumarassessment Year: 2007-08 M/S. Skylark Build Acit, Central Circle-4(2) 402, Sagar Avenue 4Th Floor, Aayakar Bhavan बनाम/ Plot B-54, Junction Of M.K.Road, Vs. Lallubhai Park & S.V. Road Mumbai 400020 Andheri (W), Mumbai 400058 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No. Aazfs0404K Assessment Year: 2008-09 M/S. Skylark Build Acit, Central Circle-4(2) 402, Sagar Avenue 4Th Floor, Aayakar Bhavan बनाम/ Plot B-54, Junction Of M.K.Road, Vs. Lallubhai Park & S.V. Road Mumbai 400020 Andheri (W), Mumbai 400058 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No. Aazfs0404K

…10.01.2014 (supra); All Cargo Global Logistics v. Addl.CIT (supra); SKS Ispat and Power Limited vs. DCIT CC 45 (ITA 8746/M/12 and ITA 8747/M/12) (supra) as well as the judgment of the Hon’ble Bombay High Court in the cases of CIT v. All Cargo Global Logistic (374 ITR 645) (supra), copies of which are placed on record. On perusal of the said decisions, we find they are relevant for the proposition that “when no assessment has abated, the question of making any addition or making disallowance which are not based on only material found during the search is bad in law”. In this regard, we find it relevant to extract…

Skylark Build, Mumbai vs. Asst CIT Cen Cir 4(2), Mumbai

ITA 3237/MUM/2015[2008-09]Status: DisposedITAT Mumbai29 Aug 2018AY 2008-09

Bench: Shri Joginder Singh & Shri Rajesh Kumarassessment Year: 2007-08 M/S. Skylark Build Acit, Central Circle-4(2) 402, Sagar Avenue 4Th Floor, Aayakar Bhavan बनाम/ Plot B-54, Junction Of M.K.Road, Vs. Lallubhai Park & S.V. Road Mumbai 400020 Andheri (W), Mumbai 400058 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No. Aazfs0404K Assessment Year: 2008-09 M/S. Skylark Build Acit, Central Circle-4(2) 402, Sagar Avenue 4Th Floor, Aayakar Bhavan बनाम/ Plot B-54, Junction Of M.K.Road, Vs. Lallubhai Park & S.V. Road Mumbai 400020 Andheri (W), Mumbai 400058 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No. Aazfs0404K

…10.01.2014 (supra); All Cargo Global Logistics v. Addl.CIT (supra); SKS Ispat and Power Limited vs. DCIT CC 45 (ITA 8746/M/12 and ITA 8747/M/12) (supra) as well as the judgment of the Hon’ble Bombay High Court in the cases of CIT v. All Cargo Global Logistic (374 ITR 645) (supra), copies of which are placed on record. On perusal of the said decisions, we find they are relevant for the proposition that “when no assessment has abated, the question of making any addition or making disallowance which are not based on only material found during the search is bad in law”. In this regard, we find it relevant to extract…

DCIT Cen Cir 4(2), Mumbai vs. Sudhakar M. Shetty, Mumbai

ITA 2906/MUM/2015[2011-12]Status: DisposedITAT Mumbai29 Aug 2018AY 2011-12

Bench: Shri Joginder Singh & Shri Rajesh Kumarassessment Year: 2007-08 M/S. Skylark Build Acit, Central Circle-4(2) 402, Sagar Avenue 4Th Floor, Aayakar Bhavan बनाम/ Plot B-54, Junction Of M.K.Road, Vs. Lallubhai Park & S.V. Road Mumbai 400020 Andheri (W), Mumbai 400058 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No. Aazfs0404K Assessment Year: 2008-09 M/S. Skylark Build Acit, Central Circle-4(2) 402, Sagar Avenue 4Th Floor, Aayakar Bhavan बनाम/ Plot B-54, Junction Of M.K.Road, Vs. Lallubhai Park & S.V. Road Mumbai 400020 Andheri (W), Mumbai 400058 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No. Aazfs0404K

…10.01.2014 (supra); All Cargo Global Logistics v. Addl.CIT (supra); SKS Ispat and Power Limited vs. DCIT CC 45 (ITA 8746/M/12 and ITA 8747/M/12) (supra) as well as the judgment of the Hon’ble Bombay High Court in the cases of CIT v. All Cargo Global Logistic (374 ITR 645) (supra), copies of which are placed on record. On perusal of the said decisions, we find they are relevant for the proposition that “when no assessment has abated, the question of making any addition or making disallowance which are not based on only material found during the search is bad in law”. In this regard, we find it relevant to extract…

Tanish Projects P. Ltd, Mumbai vs. DCIT Cen Cir 2(2), Mumbai

In the result, the appeals of Revenue are dismissed and the appeals of assessee are dismissed as infructuous

ITA 2118/MUM/2017[2011-12]Status: DisposedITAT Mumbai24 Aug 2018AY 2011-12

Bench: Sri Mahavir Singh, Jm & Sri G Manjunatha, Am Aayakr Apila Sam./ Ita Nos. 2117 & 2118 /Mum/2017 (Inaqa-Arna Baya- / Assessment Year 2011-12) Tanish Estate Developers Pvt. Ltd. & …… (Apilaaqai- / Appellant) Tanish Projects Pvt. Ltd. 61/62, Gaya Buildings, 4Th Floor, 109, Y.M. Road, Masjid (West), Mumbai-400 003 Vs. The Dy. Commissioner Of Income Tax, …… (P`%Yaqaai- / Respondent) Central Circle-2(2), Mumbai स्थायी लेखा िं./Pan No. Aacct8448C Aayakr Apila Sam./ Ita No. 1921 & 1928/Mum/2017 (Inaqa-Arna Baya- / Assessment Year 2011-12) The Dy. Commissioner Of Income Tax, …… (Apilaaqai- / Appellant) Central Circle-2(2), Pratishtha Bhavan, 8 Th Floor, M.K. Road, Mumbai-400 020 Vs. Tanish Estate Developers Pvt. Ltd. & …… (P`%Yaqaai- / Respondent) Tanish Projects Pvt. Ltd. 61/62, Gaya Buildings, 4Th Floor, 109, Y.M. Road, Masjid (West), Mumbai-400 003 अपीलाथी की ओर े / Appellant By : Shri Prakash Jhunjhunwala, Ar प्रत्यथी की ओर े / Respondent By : Shri R Manjunatha Swamy, Cit-Dr ुनवाई की तारीख / Date Of Hearing: 08-08-2018 घोषणा की तारीख / Date Of Pronouncement : 24-08-2018

For Appellant: Shri Prakash Jhunjhunwala, ARFor Respondent: Shri
Section 131Section 132Section 142(1)Section 143(3)Section 153ASection 68

…आयकर अपीलीय अधिकरण “E” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI श्री महावीर स िंह, न्याययक दस्य एविं श्री जी. मंजुनाथ लेखा दस्य के मक्ष । BEFORE SRI MAHAVIR SINGH, JM AND SRI G MANJUNATHA, AM Aayakr ApIla saM./ ITA Nos. 2117 & 2118 /Mum/2017 (inaQa-arNa baYa- / Assessment Year 2011-12) Tanish Estate Developers Pvt. Ltd. & …… (ApIlaaqaI- / Appellant) Tanish Projects Pvt. Ltd. 61/62, Gaya Buildings, 4th Floor, 109, Y.M. Road, Masjid (West), Mumbai-400 003 Vs. The Dy. Commissioner of Income Tax, …… (p`%yaqaaI- / Respondent) Central Circle-2(2), Mumbai स्थायी लेखा िं./PAN No. AACCT…

Tanish Estate Developers P. Ltd, Mumbai vs. DCIT Cen Cir 2(2), Mumbai

In the result, the appeals of Revenue are dismissed and the appeals of assessee are dismissed as infructuous

ITA 2117/MUM/2017[2011-12]Status: DisposedITAT Mumbai24 Aug 2018AY 2011-12

Bench: Sri Mahavir Singh, Jm & Sri G Manjunatha, Am Aayakr Apila Sam./ Ita Nos. 2117 & 2118 /Mum/2017 (Inaqa-Arna Baya- / Assessment Year 2011-12) Tanish Estate Developers Pvt. Ltd. & …… (Apilaaqai- / Appellant) Tanish Projects Pvt. Ltd. 61/62, Gaya Buildings, 4Th Floor, 109, Y.M. Road, Masjid (West), Mumbai-400 003 Vs. The Dy. Commissioner Of Income Tax, …… (P`%Yaqaai- / Respondent) Central Circle-2(2), Mumbai स्थायी लेखा िं./Pan No. Aacct8448C Aayakr Apila Sam./ Ita No. 1921 & 1928/Mum/2017 (Inaqa-Arna Baya- / Assessment Year 2011-12) The Dy. Commissioner Of Income Tax, …… (Apilaaqai- / Appellant) Central Circle-2(2), Pratishtha Bhavan, 8 Th Floor, M.K. Road, Mumbai-400 020 Vs. Tanish Estate Developers Pvt. Ltd. & …… (P`%Yaqaai- / Respondent) Tanish Projects Pvt. Ltd. 61/62, Gaya Buildings, 4Th Floor, 109, Y.M. Road, Masjid (West), Mumbai-400 003 अपीलाथी की ओर े / Appellant By : Shri Prakash Jhunjhunwala, Ar प्रत्यथी की ओर े / Respondent By : Shri R Manjunatha Swamy, Cit-Dr ुनवाई की तारीख / Date Of Hearing: 08-08-2018 घोषणा की तारीख / Date Of Pronouncement : 24-08-2018

For Appellant: Shri Prakash Jhunjhunwala, ARFor Respondent: Shri
Section 131Section 132Section 142(1)Section 143(3)Section 153ASection 68

…आयकर अपीलीय अधिकरण “E” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI श्री महावीर स िंह, न्याययक दस्य एविं श्री जी. मंजुनाथ लेखा दस्य के मक्ष । BEFORE SRI MAHAVIR SINGH, JM AND SRI G MANJUNATHA, AM Aayakr ApIla saM./ ITA Nos. 2117 & 2118 /Mum/2017 (inaQa-arNa baYa- / Assessment Year 2011-12) Tanish Estate Developers Pvt. Ltd. & …… (ApIlaaqaI- / Appellant) Tanish Projects Pvt. Ltd. 61/62, Gaya Buildings, 4th Floor, 109, Y.M. Road, Masjid (West), Mumbai-400 003 Vs. The Dy. Commissioner of Income Tax, …… (p`%yaqaaI- / Respondent) Central Circle-2(2), Mumbai स्थायी लेखा िं./PAN No. AACCT…

DCIT CC 2(2), Mumbai vs. Tanish Projects P.Ltd, Mumbai

In the result, the appeals of Revenue are dismissed and the appeals of assessee are dismissed as infructuous

ITA 1928/MUM/2017[2011-12]Status: DisposedITAT Mumbai24 Aug 2018AY 2011-12

Bench: Sri Mahavir Singh, Jm & Sri G Manjunatha, Am Aayakr Apila Sam./ Ita Nos. 2117 & 2118 /Mum/2017 (Inaqa-Arna Baya- / Assessment Year 2011-12) Tanish Estate Developers Pvt. Ltd. & …… (Apilaaqai- / Appellant) Tanish Projects Pvt. Ltd. 61/62, Gaya Buildings, 4Th Floor, 109, Y.M. Road, Masjid (West), Mumbai-400 003 Vs. The Dy. Commissioner Of Income Tax, …… (P`%Yaqaai- / Respondent) Central Circle-2(2), Mumbai स्थायी लेखा िं./Pan No. Aacct8448C Aayakr Apila Sam./ Ita No. 1921 & 1928/Mum/2017 (Inaqa-Arna Baya- / Assessment Year 2011-12) The Dy. Commissioner Of Income Tax, …… (Apilaaqai- / Appellant) Central Circle-2(2), Pratishtha Bhavan, 8 Th Floor, M.K. Road, Mumbai-400 020 Vs. Tanish Estate Developers Pvt. Ltd. & …… (P`%Yaqaai- / Respondent) Tanish Projects Pvt. Ltd. 61/62, Gaya Buildings, 4Th Floor, 109, Y.M. Road, Masjid (West), Mumbai-400 003 अपीलाथी की ओर े / Appellant By : Shri Prakash Jhunjhunwala, Ar प्रत्यथी की ओर े / Respondent By : Shri R Manjunatha Swamy, Cit-Dr ुनवाई की तारीख / Date Of Hearing: 08-08-2018 घोषणा की तारीख / Date Of Pronouncement : 24-08-2018

For Appellant: Shri Prakash Jhunjhunwala, ARFor Respondent: Shri
Section 131Section 132Section 142(1)Section 143(3)Section 153ASection 68

…आयकर अपीलीय अधिकरण “E” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI श्री महावीर स िंह, न्याययक दस्य एविं श्री जी. मंजुनाथ लेखा दस्य के मक्ष । BEFORE SRI MAHAVIR SINGH, JM AND SRI G MANJUNATHA, AM Aayakr ApIla saM./ ITA Nos. 2117 & 2118 /Mum/2017 (inaQa-arNa baYa- / Assessment Year 2011-12) Tanish Estate Developers Pvt. Ltd. & …… (ApIlaaqaI- / Appellant) Tanish Projects Pvt. Ltd. 61/62, Gaya Buildings, 4th Floor, 109, Y.M. Road, Masjid (West), Mumbai-400 003 Vs. The Dy. Commissioner of Income Tax, …… (p`%yaqaaI- / Respondent) Central Circle-2(2), Mumbai स्थायी लेखा िं./PAN No. AACCT…

DCIT CC 2(2), Mumbai vs. Tanish Estate Developers P. Ltd, Mumbai

In the result, the appeals of Revenue are dismissed and the appeals of assessee are dismissed as infructuous

ITA 1921/MUM/2017[2011-12]Status: DisposedITAT Mumbai24 Aug 2018AY 2011-12

Bench: Sri Mahavir Singh, Jm & Sri G Manjunatha, Am Aayakr Apila Sam./ Ita Nos. 2117 & 2118 /Mum/2017 (Inaqa-Arna Baya- / Assessment Year 2011-12) Tanish Estate Developers Pvt. Ltd. & …… (Apilaaqai- / Appellant) Tanish Projects Pvt. Ltd. 61/62, Gaya Buildings, 4Th Floor, 109, Y.M. Road, Masjid (West), Mumbai-400 003 Vs. The Dy. Commissioner Of Income Tax, …… (P`%Yaqaai- / Respondent) Central Circle-2(2), Mumbai स्थायी लेखा िं./Pan No. Aacct8448C Aayakr Apila Sam./ Ita No. 1921 & 1928/Mum/2017 (Inaqa-Arna Baya- / Assessment Year 2011-12) The Dy. Commissioner Of Income Tax, …… (Apilaaqai- / Appellant) Central Circle-2(2), Pratishtha Bhavan, 8 Th Floor, M.K. Road, Mumbai-400 020 Vs. Tanish Estate Developers Pvt. Ltd. & …… (P`%Yaqaai- / Respondent) Tanish Projects Pvt. Ltd. 61/62, Gaya Buildings, 4Th Floor, 109, Y.M. Road, Masjid (West), Mumbai-400 003 अपीलाथी की ओर े / Appellant By : Shri Prakash Jhunjhunwala, Ar प्रत्यथी की ओर े / Respondent By : Shri R Manjunatha Swamy, Cit-Dr ुनवाई की तारीख / Date Of Hearing: 08-08-2018 घोषणा की तारीख / Date Of Pronouncement : 24-08-2018

For Appellant: Shri Prakash Jhunjhunwala, ARFor Respondent: Shri
Section 131Section 132Section 142(1)Section 143(3)Section 153ASection 68

…आयकर अपीलीय अधिकरण “E” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI श्री महावीर स िंह, न्याययक दस्य एविं श्री जी. मंजुनाथ लेखा दस्य के मक्ष । BEFORE SRI MAHAVIR SINGH, JM AND SRI G MANJUNATHA, AM Aayakr ApIla saM./ ITA Nos. 2117 & 2118 /Mum/2017 (inaQa-arNa baYa- / Assessment Year 2011-12) Tanish Estate Developers Pvt. Ltd. & …… (ApIlaaqaI- / Appellant) Tanish Projects Pvt. Ltd. 61/62, Gaya Buildings, 4th Floor, 109, Y.M. Road, Masjid (West), Mumbai-400 003 Vs. The Dy. Commissioner of Income Tax, …… (p`%yaqaaI- / Respondent) Central Circle-2(2), Mumbai स्थायी लेखा िं./PAN No. AACCT…

DCIT Cen Cir 8(1), Mumbai vs. Silver Sand Beach Inn P.Ltd, Thane

Appeal stand dismissed

ITA 4907/MUM/2016[2008-09]Status: DisposedITAT Mumbai08 Aug 2018AY 2008-09

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./I.T.A. No.4907/Mum/2016 (िनधा"रणवष" / Assessment Year: 2008-09) Silver Sand Beach Inn. Private Ltd. Deputy Commissioner Of Income Tax Central Circle-8(1) Room No.505, 5Th Floor बनाम/ Room No.656, 6Th Floor Nb-1, Mahavir Nagar Vs. Aaykar Bhavan, M.K.Road Manpada Road, Dombivali (E) Mumbai-400 020 Thane "थायीलेखासं./ Pan : Aadcr-5784-L (अपीलाथ"/Appellant) (""थ" / Respondent) :

For Appellant: NoneFor Respondent: S.Padmaja, Ld. DR
Section 132Section 139(1)Section 143(3)Section 153ASection 153CSection 2Section 263Section 68Section 80H

…completed u/s 143(3) read with Section 147 before the date of initiation of search. Having noted so, we find that the facts of the case get squarely covered by our Jurisdictional Bombay High Court rendered in CIT Vs. Continental Warehousing Corporation [2015 374 ITR 645]. Similar view has been taken by Hon’ble Delhi High Court in CIT Vs. Kabul Chawla [380 ITR 573]. Further, upon perusal of SLP 5 Silver Sand Beach Inn. Private Limited Assessment Year-2008-09 No. 18560 of 2015 dated 12/10/2015 admitted by Hon’ble Supreme Court against the decision of Hon’ble Bombay High Court rendered in CIT Vs. Continental Wareh…

Raju J Soomaney, Mumbai vs. CIT Cen Cir IV, Mumbai

In the result, the appeals of assessee in ITA Nos

ITA 4211/MUM/2011[2002-03]Status: DisposedITAT Mumbai07 Aug 2018AY 2002-03

Bench: Sri Mahavir Singh, Jm & Sri G Manjunatha, Am Aayakr Apila Sam./ Ita No. 347/Mum/2014 (Inaqa-Arna Baya- / Assessment Year 2002-03) Aayakr Apila Sam./ Ita No. 4211/Mum/2011 (Inaqa-Arna Baya- / Assessment Year 2002-03) Aayakr Apila Sam./ Ita No. 3739/Mum/2011 (Inaqa-Arna Baya- / Assessment Year 2001-02) Aayakr Apila Sam./ Ita No. 3740/Mum/2011 (Inaqa-Arna Baya- / Assessment Year 2003-04) Aayakr Apila Sam./ Ita No. 3741/Mum/2011 (Inaqa-Arna Baya- / Assessment Year 2004-05) Aayakr Apila Sam./ Ita No. 3742/Mum/2011 (Inaqa-Arna Baya- / Assessment Year 2005-06) Aayakr Apila Sam./ Ita No. 3743/Mum/2011 (Inaqa-Arna Baya- / Assessment Year 2006-07) Shri Raju J Soomaney The Asst. Commissioner Of 103/104, Cliff Tower, Income Tax Lokhandwala, 3Rd Cross Lane, Dy. Commissioner Of Vs. Andheri (West), Income Tax, Central Circle- Mumbai- 400053 40, Mumbai (Apilaaqai- / Appellant) .. (P`%Yaqaai- / Respondent) स्थायी लेखा िं./Pan No. Aanps0787M

For Appellant: Shri Dharan Gandhi, ARFor Respondent: Shri R. Manjunatha Swamy, CIT-
Section 132Section 139(1)Section 143(3)Section 153ASection 263

…ssment has been unabated and no proceedings whatsoever was pending before the AO for this assessment year. The learned Counsel for the assessee relied on the decision of Hon’ble Bombay High Court in the case of CIT vs. Continental Warehouse Corporation (2015) 374 ITR 645 (Bombay) for this proposition. When these facts were confronted to the learned Sr. Departmental Representative, Shri Manjunatha Swamy, he only relied on the assessment order and the order of CIT(A) but could not point out what was the incriminating material found during the course of search and which is used for making addition. 6. In view of th…

Raju J Soomaney, Mumbai vs. DCIT Cen Cir 40, Mumbai

In the result, the appeals of assessee in ITA Nos

ITA 3743/MUM/2011[2006-07]Status: DisposedITAT Mumbai07 Aug 2018AY 2006-07

Bench: Sri Mahavir Singh, Jm & Sri G Manjunatha, Am Aayakr Apila Sam./ Ita No. 347/Mum/2014 (Inaqa-Arna Baya- / Assessment Year 2002-03) Aayakr Apila Sam./ Ita No. 4211/Mum/2011 (Inaqa-Arna Baya- / Assessment Year 2002-03) Aayakr Apila Sam./ Ita No. 3739/Mum/2011 (Inaqa-Arna Baya- / Assessment Year 2001-02) Aayakr Apila Sam./ Ita No. 3740/Mum/2011 (Inaqa-Arna Baya- / Assessment Year 2003-04) Aayakr Apila Sam./ Ita No. 3741/Mum/2011 (Inaqa-Arna Baya- / Assessment Year 2004-05) Aayakr Apila Sam./ Ita No. 3742/Mum/2011 (Inaqa-Arna Baya- / Assessment Year 2005-06) Aayakr Apila Sam./ Ita No. 3743/Mum/2011 (Inaqa-Arna Baya- / Assessment Year 2006-07) Shri Raju J Soomaney The Asst. Commissioner Of 103/104, Cliff Tower, Income Tax Lokhandwala, 3Rd Cross Lane, Dy. Commissioner Of Vs. Andheri (West), Income Tax, Central Circle- Mumbai- 400053 40, Mumbai (Apilaaqai- / Appellant) .. (P`%Yaqaai- / Respondent) स्थायी लेखा िं./Pan No. Aanps0787M

For Appellant: Shri Dharan Gandhi, ARFor Respondent: Shri R. Manjunatha Swamy, CIT-
Section 132Section 139(1)Section 143(3)Section 153ASection 263

…ssment has been unabated and no proceedings whatsoever was pending before the AO for this assessment year. The learned Counsel for the assessee relied on the decision of Hon’ble Bombay High Court in the case of CIT vs. Continental Warehouse Corporation (2015) 374 ITR 645 (Bombay) for this proposition. When these facts were confronted to the learned Sr. Departmental Representative, Shri Manjunatha Swamy, he only relied on the assessment order and the order of CIT(A) but could not point out what was the incriminating material found during the course of search and which is used for making addition. 6. In view of th…

Raju J Soomaney, Mumbai vs. DCIT Cen Cir 40, Mumbai

In the result, the appeals of assessee in ITA Nos

ITA 3742/MUM/2011[2005-06]Status: DisposedITAT Mumbai07 Aug 2018AY 2005-06

Bench: Sri Mahavir Singh, Jm & Sri G Manjunatha, Am Aayakr Apila Sam./ Ita No. 347/Mum/2014 (Inaqa-Arna Baya- / Assessment Year 2002-03) Aayakr Apila Sam./ Ita No. 4211/Mum/2011 (Inaqa-Arna Baya- / Assessment Year 2002-03) Aayakr Apila Sam./ Ita No. 3739/Mum/2011 (Inaqa-Arna Baya- / Assessment Year 2001-02) Aayakr Apila Sam./ Ita No. 3740/Mum/2011 (Inaqa-Arna Baya- / Assessment Year 2003-04) Aayakr Apila Sam./ Ita No. 3741/Mum/2011 (Inaqa-Arna Baya- / Assessment Year 2004-05) Aayakr Apila Sam./ Ita No. 3742/Mum/2011 (Inaqa-Arna Baya- / Assessment Year 2005-06) Aayakr Apila Sam./ Ita No. 3743/Mum/2011 (Inaqa-Arna Baya- / Assessment Year 2006-07) Shri Raju J Soomaney The Asst. Commissioner Of 103/104, Cliff Tower, Income Tax Lokhandwala, 3Rd Cross Lane, Dy. Commissioner Of Vs. Andheri (West), Income Tax, Central Circle- Mumbai- 400053 40, Mumbai (Apilaaqai- / Appellant) .. (P`%Yaqaai- / Respondent) स्थायी लेखा िं./Pan No. Aanps0787M

For Appellant: Shri Dharan Gandhi, ARFor Respondent: Shri R. Manjunatha Swamy, CIT-
Section 132Section 139(1)Section 143(3)Section 153ASection 263

…ssment has been unabated and no proceedings whatsoever was pending before the AO for this assessment year. The learned Counsel for the assessee relied on the decision of Hon’ble Bombay High Court in the case of CIT vs. Continental Warehouse Corporation (2015) 374 ITR 645 (Bombay) for this proposition. When these facts were confronted to the learned Sr. Departmental Representative, Shri Manjunatha Swamy, he only relied on the assessment order and the order of CIT(A) but could not point out what was the incriminating material found during the course of search and which is used for making addition. 6. In view of th…