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 367,181 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.

Poonawalla Investments & Industries Pvt. Ltd., Pune vs. Deputy Commissioner of Income-Tax

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

ITA 250/PUN/2016[2011-12]Status: DisposedITAT Pune28 Feb 2018AY 2011-12

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

For Appellant: Shri R.S. AbhyankarFor Respondent: Ms. Nirupama Kotru, CIT-DR
Section 143(3)Section 14ASection 153CSection 250

…is not sustainable in the non-abated assessment as there was no incriminating material found during search ignoring the decision in the case of “All Cargo Global Logistics Ltd. Vs. DCIT 147 TTJ 513 (Mum) (SB) and the decision of Bombay High Court reported at 58 Taxmann.com 78 of CIT-II, Thane Vs. Continental Warehousing Corporation (Nhava Sheva) Ltd.” 5. Before us, and at the outset, Ld. AR for the assessee submitted that validity of the additions raised in the additional ground, which is legal and goes into the root of the search assessment u/s.153C of the Act, needs to be adjudicated first. Therefore, Ld. A…

Poonawalla Investments & Industries Pvt. Ltd., Pune vs. Deputy Commissioner of Income-Tax

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

ITA 249/PUN/2016[2010-11]Status: DisposedITAT Pune28 Feb 2018AY 2010-11

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

For Appellant: Shri R.S. AbhyankarFor Respondent: Ms. Nirupama Kotru, CIT-DR
Section 143(3)Section 14ASection 153CSection 250

…is not sustainable in the non-abated assessment as there was no incriminating material found during search ignoring the decision in the case of “All Cargo Global Logistics Ltd. Vs. DCIT 147 TTJ 513 (Mum) (SB) and the decision of Bombay High Court reported at 58 Taxmann.com 78 of CIT-II, Thane Vs. Continental Warehousing Corporation (Nhava Sheva) Ltd.” 5. Before us, and at the outset, Ld. AR for the assessee submitted that validity of the additions raised in the additional ground, which is legal and goes into the root of the search assessment u/s.153C of the Act, needs to be adjudicated first. Therefore, Ld. A…

Poonawalla Investments & Industries Pvt. Ltd., Pune vs. Deputy Commissioner of Income-Tax

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

ITA 248/PUN/2016[2009-10]Status: DisposedITAT Pune28 Feb 2018AY 2009-10

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

For Appellant: Shri R.S. AbhyankarFor Respondent: Ms. Nirupama Kotru, CIT-DR
Section 143(3)Section 14ASection 153CSection 250

…is not sustainable in the non-abated assessment as there was no incriminating material found during search ignoring the decision in the case of “All Cargo Global Logistics Ltd. Vs. DCIT 147 TTJ 513 (Mum) (SB) and the decision of Bombay High Court reported at 58 Taxmann.com 78 of CIT-II, Thane Vs. Continental Warehousing Corporation (Nhava Sheva) Ltd.” 5. Before us, and at the outset, Ld. AR for the assessee submitted that validity of the additions raised in the additional ground, which is legal and goes into the root of the search assessment u/s.153C of the Act, needs to be adjudicated first. Therefore, Ld. A…

Poonawalla Investments & Industries Pvt. Ltd., Pune vs. Deputy Commissioner of Income-Tax

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

ITA 247/PUN/2016[2008-09]Status: DisposedITAT Pune28 Feb 2018AY 2008-09

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

For Appellant: Shri R.S. AbhyankarFor Respondent: Ms. Nirupama Kotru, CIT-DR
Section 143(3)Section 14ASection 153CSection 250

…is not sustainable in the non-abated assessment as there was no incriminating material found during search ignoring the decision in the case of “All Cargo Global Logistics Ltd. Vs. DCIT 147 TTJ 513 (Mum) (SB) and the decision of Bombay High Court reported at 58 Taxmann.com 78 of CIT-II, Thane Vs. Continental Warehousing Corporation (Nhava Sheva) Ltd.” 5. Before us, and at the outset, Ld. AR for the assessee submitted that validity of the additions raised in the additional ground, which is legal and goes into the root of the search assessment u/s.153C of the Act, needs to be adjudicated first. Therefore, Ld. A…

Poonawalla Investments & Industries Pvt. Ltd., Pune vs. Deputy Commissioner of Income-Tax

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

ITA 245/PUN/2016[2006-07]Status: DisposedITAT Pune28 Feb 2018AY 2006-07

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

For Appellant: Shri R.S. AbhyankarFor Respondent: Ms. Nirupama Kotru, CIT-DR
Section 143(3)Section 14ASection 153CSection 250

…is not sustainable in the non-abated assessment as there was no incriminating material found during search ignoring the decision in the case of “All Cargo Global Logistics Ltd. Vs. DCIT 147 TTJ 513 (Mum) (SB) and the decision of Bombay High Court reported at 58 Taxmann.com 78 of CIT-II, Thane Vs. Continental Warehousing Corporation (Nhava Sheva) Ltd.” 5. Before us, and at the outset, Ld. AR for the assessee submitted that validity of the additions raised in the additional ground, which is legal and goes into the root of the search assessment u/s.153C of the Act, needs to be adjudicated first. Therefore, Ld. A…

Sanjay D. Kakade, Pune vs. Assistant Commissioner of Income-Tax, Ahmednagar

In the result, all the appeals of the assessee for A

ITA 17/PUN/2013[2008-09]Status: DisposedITAT Pune28 Feb 2018AY 2008-09

Bench: Sri D.Karunakara Rao, Am & Sri Vikas Awasthy, Jm आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / Ita Nos.12 To 17/Pun/2013 अपील िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years : 2003-04 To 2008-09 वष"

For Respondent: Sri Achal Sharma, CIT-DR
Section 132Section 132(4)Section 153ASection 271(1)(c)

…isturbed u/s. 153A of the Act only on the basis of incriminating material found during the course of the search. ITA Nos.100 to 102/PUN/2013 M/s. Kakade Construction Company Murli Agro Products 49 taxmann.com 172 (Bombay) Continental Warehousing Corporation 374 ITR 645 (Bombay) Al Cargo Global Logistics Ltd. 137 ITD 287 (Mumbai) In the case of Budhiya Marketing Pvt. Ltd 154 ITD 650 (Kolkata) it has been held that in search assessments u/s.153A of the Act total income shall be determined; in respect of Assessment Years for which original assessments have already been completed on the date of search, by restrict…

Sanjay D. Kakade, Pune vs. Assistant Commissioner of Income-Tax, Ahmednagar

In the result, all the appeals of the assessee for A

ITA 15/PUN/2013[2006-07]Status: DisposedITAT Pune28 Feb 2018AY 2006-07

Bench: Sri D.Karunakara Rao, Am & Sri Vikas Awasthy, Jm आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / Ita Nos.12 To 17/Pun/2013 अपील िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years : 2003-04 To 2008-09 वष"

For Respondent: Sri Achal Sharma, CIT-DR
Section 132Section 132(4)Section 153ASection 271(1)(c)

…isturbed u/s. 153A of the Act only on the basis of incriminating material found during the course of the search. ITA Nos.100 to 102/PUN/2013 M/s. Kakade Construction Company Murli Agro Products 49 taxmann.com 172 (Bombay) Continental Warehousing Corporation 374 ITR 645 (Bombay) Al Cargo Global Logistics Ltd. 137 ITD 287 (Mumbai) In the case of Budhiya Marketing Pvt. Ltd 154 ITD 650 (Kolkata) it has been held that in search assessments u/s.153A of the Act total income shall be determined; in respect of Assessment Years for which original assessments have already been completed on the date of search, by restrict…

Sanjay D. Kakade, Pune vs. Assistant Commissioner of Income-Tax, Ahmednagar

In the result, all the appeals of the assessee for A

ITA 14/PUN/2013[2005-06]Status: DisposedITAT Pune28 Feb 2018AY 2005-06

Bench: Sri D.Karunakara Rao, Am & Sri Vikas Awasthy, Jm आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / Ita Nos.12 To 17/Pun/2013 अपील िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years : 2003-04 To 2008-09 वष"

For Respondent: Sri Achal Sharma, CIT-DR
Section 132Section 132(4)Section 153ASection 271(1)(c)

…isturbed u/s. 153A of the Act only on the basis of incriminating material found during the course of the search. ITA Nos.100 to 102/PUN/2013 M/s. Kakade Construction Company Murli Agro Products 49 taxmann.com 172 (Bombay) Continental Warehousing Corporation 374 ITR 645 (Bombay) Al Cargo Global Logistics Ltd. 137 ITD 287 (Mumbai) In the case of Budhiya Marketing Pvt. Ltd 154 ITD 650 (Kolkata) it has been held that in search assessments u/s.153A of the Act total income shall be determined; in respect of Assessment Years for which original assessments have already been completed on the date of search, by restrict…

Sanjay D. Kakade, Pune vs. Assistant Commissioner of Income-Tax, Ahmednagar

In the result, all the appeals of the assessee for A

ITA 13/PUN/2013[2004-05]Status: DisposedITAT Pune28 Feb 2018AY 2004-05

Bench: Sri D.Karunakara Rao, Am & Sri Vikas Awasthy, Jm आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / Ita Nos.12 To 17/Pun/2013 अपील िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years : 2003-04 To 2008-09 वष"

For Respondent: Sri Achal Sharma, CIT-DR
Section 132Section 132(4)Section 153ASection 271(1)(c)

…isturbed u/s. 153A of the Act only on the basis of incriminating material found during the course of the search. ITA Nos.100 to 102/PUN/2013 M/s. Kakade Construction Company Murli Agro Products 49 taxmann.com 172 (Bombay) Continental Warehousing Corporation 374 ITR 645 (Bombay) Al Cargo Global Logistics Ltd. 137 ITD 287 (Mumbai) In the case of Budhiya Marketing Pvt. Ltd 154 ITD 650 (Kolkata) it has been held that in search assessments u/s.153A of the Act total income shall be determined; in respect of Assessment Years for which original assessments have already been completed on the date of search, by restrict…

Sanjay D. Kakade, Pune vs. Assistant Commissioner of Income-Tax, Ahmednagar

In the result, all the appeals of the assessee for A

ITA 12/PUN/2013[2003-04]Status: DisposedITAT Pune28 Feb 2018AY 2003-04

Bench: Sri D.Karunakara Rao, Am & Sri Vikas Awasthy, Jm आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / Ita Nos.12 To 17/Pun/2013 अपील िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years : 2003-04 To 2008-09 वष"

For Respondent: Sri Achal Sharma, CIT-DR
Section 132Section 132(4)Section 153ASection 271(1)(c)

…isturbed u/s. 153A of the Act only on the basis of incriminating material found during the course of the search. ITA Nos.100 to 102/PUN/2013 M/s. Kakade Construction Company Murli Agro Products 49 taxmann.com 172 (Bombay) Continental Warehousing Corporation 374 ITR 645 (Bombay) Al Cargo Global Logistics Ltd. 137 ITD 287 (Mumbai) In the case of Budhiya Marketing Pvt. Ltd 154 ITD 650 (Kolkata) it has been held that in search assessments u/s.153A of the Act total income shall be determined; in respect of Assessment Years for which original assessments have already been completed on the date of search, by restrict…

M/S Kakade Construction Company, Pune vs. ACIT, Pune

In the result, all the appeals of the assessee for A

ITA 102/PUN/2013[2008-09]Status: DisposedITAT Pune28 Feb 2018AY 2008-09

Bench: Sri D.Karunakara Rao, Am & Sri Vikas Awasthy, Jm आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / Ita Nos.12 To 17/Pun/2013 अपील िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years : 2003-04 To 2008-09 वष"

For Respondent: Sri Achal Sharma, CIT-DR
Section 132Section 132(4)Section 153ASection 271(1)(c)

…isturbed u/s. 153A of the Act only on the basis of incriminating material found during the course of the search. ITA Nos.100 to 102/PUN/2013 M/s. Kakade Construction Company Murli Agro Products 49 taxmann.com 172 (Bombay) Continental Warehousing Corporation 374 ITR 645 (Bombay) Al Cargo Global Logistics Ltd. 137 ITD 287 (Mumbai) In the case of Budhiya Marketing Pvt. Ltd 154 ITD 650 (Kolkata) it has been held that in search assessments u/s.153A of the Act total income shall be determined; in respect of Assessment Years for which original assessments have already been completed on the date of search, by restrict…

M/S Kakade Construction Company, Pune vs. ACIT, Pune

In the result, all the appeals of the assessee for A

ITA 101/PUN/2013[2007-08]Status: DisposedITAT Pune28 Feb 2018AY 2007-08

Bench: Sri D.Karunakara Rao, Am & Sri Vikas Awasthy, Jm आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / Ita Nos.12 To 17/Pun/2013 अपील िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years : 2003-04 To 2008-09 वष"

For Respondent: Sri Achal Sharma, CIT-DR
Section 132Section 132(4)Section 153ASection 271(1)(c)

…isturbed u/s. 153A of the Act only on the basis of incriminating material found during the course of the search. ITA Nos.100 to 102/PUN/2013 M/s. Kakade Construction Company Murli Agro Products 49 taxmann.com 172 (Bombay) Continental Warehousing Corporation 374 ITR 645 (Bombay) Al Cargo Global Logistics Ltd. 137 ITD 287 (Mumbai) In the case of Budhiya Marketing Pvt. Ltd 154 ITD 650 (Kolkata) it has been held that in search assessments u/s.153A of the Act total income shall be determined; in respect of Assessment Years for which original assessments have already been completed on the date of search, by restrict…

M/S Kakade Construction Company, Pune vs. ACIT, Pune

In the result, all the appeals of the assessee for A

ITA 100/PUN/2013[2006-07]Status: DisposedITAT Pune28 Feb 2018AY 2006-07

Bench: Sri D.Karunakara Rao, Am & Sri Vikas Awasthy, Jm आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / Ita Nos.12 To 17/Pun/2013 अपील िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years : 2003-04 To 2008-09 वष"

For Respondent: Sri Achal Sharma, CIT-DR
Section 132Section 132(4)Section 153ASection 271(1)(c)

…isturbed u/s. 153A of the Act only on the basis of incriminating material found during the course of the search. ITA Nos.100 to 102/PUN/2013 M/s. Kakade Construction Company Murli Agro Products 49 taxmann.com 172 (Bombay) Continental Warehousing Corporation 374 ITR 645 (Bombay) Al Cargo Global Logistics Ltd. 137 ITD 287 (Mumbai) In the case of Budhiya Marketing Pvt. Ltd 154 ITD 650 (Kolkata) it has been held that in search assessments u/s.153A of the Act total income shall be determined; in respect of Assessment Years for which original assessments have already been completed on the date of search, by restrict…

Akshar Developers, Navi Mumbai vs. ACIT Cen Cir 3, Thane

In the result, the appeals filed by the assesses in ITA No 6244

ITA 6242/MUM/2016[2009-10]Status: DisposedITAT Mumbai28 Feb 2018AY 2009-10

Bench: Shri Mahavir Singh() & Shri G Manjunatha ()

Section 132(1)Section 132(4)Section 143(2)Section 143(3)Section 153ASection 250Section 80I

…153A, if the assessments are abated as on the date of search, then the assessee can make a fresh claim which is evident from the fact that the Hon’ble jurisdictional High Court in the case of CITvs Continental Warehousing Corporation (Nava Sheva) Ltd 2015) 374 ITR 645 (Bom) and in CIT vs Gurinder Singh Bawa (2016) 386 ITR 483 (Bom) it was held that the assessments / re-assessment proceedings that are pending on the date of conducting search u/s 132 shall stand abated and not the assessments / re-assessments already finalised for those assessment years covered u/s 153A. In this case, the assessment for the a…

Zakaulla Siddqui, Mumbai vs. Asst CIT Cen Cir 47, Mumbai

In the result, the appeal filed by the assessee for the AY 2011-12 is partly allowed whereas the appeal filed by the Revenue is dismissed

ITA 302/MUM/2015[2011-12]Status: DisposedITAT Mumbai26 Feb 2018AY 2011-12

Bench: Shri Mahavir Singh () & Shri N.K. Pradhan () Assessment Year: 2006-07 & Assessment Year: 2010-11 & Assessment Year: 2011-12 Mr. Zakaullah Siddiqui Asst. Commissioner Of A-Wing, 604 A, Simla Income-Tax, Central Vs. House, Napean Sea Road, Circle-47, Mumbai-400036. Mumbai. Pan No. Aakps6026J Appellant Respondent Assessment Year: 2011-12 A.C.I.T.-Cc-8(4) Mr. Zakaullah Siddiqui 6Th Floor, Room No. 658, A-Wing, 604 A, Simla Vs. Aayakarbhavan, M.K. House, Napean Sea Road, Road, Mumbai-400036. Mumbai-400020 Pan No. Aakps6026J Appellant Respondent Assesseeby : Mr. Ajay R. Singh, Ar Revenue By : Mr. A.K. Jha, Cit-Dr Date Of Hearing : 06/12/2017 Date Of Pronouncement : 26/02/2018

For Appellant: Mr. Ajay R. Singh, ARFor Respondent: Mr. A.K. Jha, CIT-DR
Section 132Section 132(1)Section 143(3)Section 153Section 153A

…proceedings also. Therefore, I have no other option but a confirm this amount of Rs.29,50,000/- and delete the balance Rs.15,50,000/-.” 2.3 Before us, the Ld. counsel of the assessee relies on the decision in CIT v. Continental Warehousing Corporation (2015) 374 ITR 645 (Bom) and submits that since the addition made by the AO in the assessment completed u/s 143(3) r.w.s. 153A is not based on seized material or any incriminating material found during the course of search action, the same may be deleted. Zakaulla Siddiqui 2.4 On the other hand, the Ld. DR relies on the order passed by the Ld. CIT(A). 2.5 We have…

Nibr Bullion P.Ltd, Mumbai vs. DCIT CC 3, Mumbai

In the result, we direct the Assessing Officer to delete the addition of Rs

ITA 5639/MUM/2011[2005-06]Status: DisposedITAT Mumbai16 Feb 2018AY 2005-06

Bench: Shri G.S.Pannu & Shri Ravish Soodm/S.Nibr Bullion Pvt. Ltd., 78-A, Sheikh Memon Street, Mumbai - 400002 Pan: Aabts 8862K ...... Appellant Vs. The Dcit, Cc-3, Mumbai. .... Respondent

For Appellant: Shri Vijay MehtaFor Respondent: Shri Purushottam Tripuri
Section 1Section 132(1)Section 143(3)Section 153ASection 234BSection 69

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B”, MUMBAI BEFORE SHRI G.S.PANNU, ACCOUNTANT MEMBER AND SHRI RAVISH SOOD, JUDICIAL MEMBER M/s.NIBR Bullion Pvt. Ltd., 78-A, Sheikh Memon Street, Mumbai - 400002 PAN: AABTS 8862K ...... Appellant Vs. The DCIT, CC-3, Mumbai. .... Respondent Appellant by : Shri Vijay Mehta Respondent by : Shri Purushottam Tripuri Date of hearing : 23/11/2017 Date of pronouncement : 16/ 02 /2018 ORDER PER G.S.PANNU,A.M: The captioned appeal filed by the assessee pertaining to assessment year 2005-06 is directed against the order passed by CIT(A)-36, Mumbai dated 30/05/2011, w…

Surendra L. Hiranandani, Mumbai vs. Pr CIT Cen 1, Mumbai

In the result all the appeals for A

ITA 3226/MUM/2017[2008-09]Status: DisposedITAT Mumbai14 Feb 2018AY 2008-09

Bench: D.T. Garasia & Shri N. K. Pradhan

For Appellant: Shri Vijay MehtaFor Respondent: ShriManjunatha Swamy
Section 139Section 143(3)Section 153ASection 24Section 263

…. A.O had no jurisdiction to examine the loan of Rs. 35 lakhs received by the assessee from M/s STI Products Pvt. Ltd. The legal position is now well settled in this regard by the judgment of Hon’ble Bombay High Court in the case of All Cargo Global Logistics 374 ITR 645 (Bom) and judgments of Hon’ble Delhi High Court in the case of GurvindersinghBawavs DCIT 386 ITR 483 (Del) and CIT vs Kabul Chawla 380 ITR 573 (Del). 21 ITA No3226-3232.M.17 A.Y.2008-09 to 2014-15 4. Under these circumstances, when the A.O himself did not have the jurisdiction to examine the said loan, then how the lad. Principal CIT can take a…

Deputy Commissioner of Income-Tax vs. Finolex Industries Ltd., Pune

In the result, the appeal of Revenue is dismissed

ITA 357/PUN/2016[2006-07]Status: DisposedITAT Pune09 Feb 2018AY 2006-07

Bench: Shri Anil Chaturvedi, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri C.H. NaniwadekarFor Respondent: Shri Rajeev Kumar, CIT
Section 111ASection 143(2)Section 143(3)Section 153ASection 2(13)Section 253

…ed in an earlier scrutiny assessment is not permissible in the reassessment to be framed under section 153A of the Act. The law in this regard has been laid down very clearly by the jurisdictional High Court in the case of Continental Warehousing Corporation (374 ITR 645) and Murali Agro Products (49 taxmann.com 172). The ground of appeal is therefore allowed and the AO is directed to not to tax the short term capital gains as business income.” Aggrieved by the order of Ld.CIT(A), Revenue is now in appeal before us. 5. Before us, Ld.D.R. supported the order of AO. Ld.A.R. on the other hand, reiterated the subm…

Gitanjali Infratech Ltd, Mumbai vs. ACIT Cen Cir 2, Mumbai

ITA 1366/MUM/2016[2008-09]Status: DisposedITAT Mumbai07 Feb 2018AY 2008-09

Bench: S/Sh.Rajendra & C. N. Prasadआयकर अपील अपील संसंसंसं./I.T.A./1366/Mum/2016,िनधा"रण िनधा"रण वष" वष" /Ay.: 2008-09 आयकर आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" आयकर अपील अपील संसंसंसं./I.T.A./3486/Mum/2016,िनधा"रण िनधा"रण वष" वष" /Ay.: 2010-11 आयकर आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" आयकर अपील अपील संसंसंसं./I.T.A./3487/Mum/2016,िनधा"रण िनधा"रण वष" वष" /Ay.: 2011-12 आयकर आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" M/S. Gitanjali Infratech Ltd. Acit, Central Circle-1(2), A-1, 7Th Floor, Laxmi Tower, G Block 9Th Floor, Old Cgo Building, Mk Road Bandra Kurla Complex, Bandra East Vs. Mumbai-400 020. Mumbai-400 051. Pan:Aaccg 7677 G (अपीलाथ" /Appellant) (""यथ" / Respondent) राज"व क" ओर से / Revenue By: Shri Y.K. Bhaskar-Dr अपीलाथ" क" ओर से /Assessee By: Shri K. Gopal/Ms.Neha Paranjpe सुनवाई क" तारीख / Date Of Hearing: 15/11/2017 घोषणा क" तारीख / Date Of Pronouncement: 07/02/2018 लेखा लेखा सद"य लेखा लेखा सद"य सद"य, राजे"" सद"य राजे"" राजे"" केकेकेके अनुसार राजे"" अनुसार अनुसार/ Per Rajendra A.M.- अनुसार Challenging The Order Dated 28/4/2016 Of The Cit(A)- 47,Mumbai,The Assessee Has Filed Present Appeals For The Above Mentioned Ay.S (Ay.S) .The Assessee Is Engaged In The Business Of Construction Of Residential/Commercial Buildings.Details Of Filing Of Returns, Returned Incomes,Assessment Dates Etc., Can Be Summarised As Under: A.Y. Roi Filed On Returned Income Assessment Dt. Assessed Income 2008-09 3.12.2013 Rs.6,41,16,960/- 20/03/2014 Rs.6.46 Crores 2010-11 30/11/12 Rs.75,91,149/- 20/03/2014 Rs.7.77 Lakhs 2011-12 30/11/2012 Rs.31,54,224/- 20/03/2014 Rs.17.68 Lakhs

For Appellant: Shri K. Gopal/Ms.Neha ParanjpeFor Respondent: Shri Y.K. Bhaskar-DR
Section 132Section 133ASection 143(3)Section 153CSection 57

…return for the AY. 2008-09 was processed and accepted u/s.143 (1)of the Act,that no assessment was pending when the AO passed the order u/s.153C, that the order passed by him was bad in law. He relied upon the cases of Continental Ware - housing Corporation (374 ITR 645), Lavnya Land Private Ltd. (397 ITR 246), Nikki Drugs and Chemicals Private Ltd. (386 ITR 680) and Gurinder Singh Bawa (386 ITR 483).With regard to AY.s 2010-11 and 2011-12,he stated that returns were filed on 20/09/2010 and 27/09/2011 respectively, that the same were processed and accepted u/s.143 (1) of the Act.It 1366/M/16;3486-87/M/16- M/s. G…

DCIT Cen Cir 8(4), Mumbai vs. Silver Arch Builders & Promoters P. Ltd, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 4024/MUM/2016[2009-10]Status: DisposedITAT Mumbai30 Jan 2018AY 2009-10

Bench: Shri G.S. Pannu & Shri Ram Lal Negi: A.Y : 2009-10

For Appellant: Shri R.P. MeenaFor Respondent: Shri Anuj Kisnadwala
Section 132Section 153A

…hich have been placed in the Paper Book. On that basis, it is sought to be canvassed that the manner in which CIT(A) has deleted the addition, based on the ratio of the judgment of the Hon'ble Bombay High Court in the case of All Cargo Global Logistics Ltd., 374 ITR 645 (Bom), deserves to be affirmed. 4. The ld. CIT-DR has not controverted the factual matrix asserted by the learned representative, but pointed out that there was a contrary view also, as manifested by the judgments of the Hon'ble Kerala High Court in the case of CIT vs. St. Francis Clay Decor Tiles, 385 ITR 624 (Kerala), CIT vs. Dr. P. Sasiku…