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

DCIT Cen Cir 2(2), Mumbai vs. Lakhamshi J Gala, Mumbai

In the result, all the appeals filed by the assessee and Revenue are allowed for statistical purposes

Bench: Shri Joginder Singh & Shri G. Manjunatha

…d as a result of search no addition can be made in the assessment order under Section 153A of the Act. In this regard relied upon the decision of the Hon'ble Bombay High Court in the case of CIT vs. Continental Warehousing Corporation (Nava Sheva) Ltd. (2015) 374 ITR 645 and Division Bench judgement of the Hon'ble Bombay High Court in the case of CIT vs. Murli Agro Products Ltd. (2014) 49 taxmann.com 172. The assessee also relied upon the decision of the ITAT Mumbai Special Bench in the case of All Cargo Global Logistics Ltd. vs. DCIT (2012) 137 ITD 287. 9. The learned D.R., on the other hand, submitted that the…

Lakamshi J Gala, Mumbai vs. DCIT CC 2(2), Mumbai

In the result, all the appeals filed by the assessee and Revenue are allowed for statistical purposes

Bench: Shri Joginder Singh & Shri G. Manjunatha

…d as a result of search no addition can be made in the assessment order under Section 153A of the Act. In this regard relied upon the decision of the Hon'ble Bombay High Court in the case of CIT vs. Continental Warehousing Corporation (Nava Sheva) Ltd. (2015) 374 ITR 645 and Division Bench judgement of the Hon'ble Bombay High Court in the case of CIT vs. Murli Agro Products Ltd. (2014) 49 taxmann.com 172. The assessee also relied upon the decision of the ITAT Mumbai Special Bench in the case of All Cargo Global Logistics Ltd. vs. DCIT (2012) 137 ITD 287. 9. The learned D.R., on the other hand, submitted that the…

Lakamshi J Gala, Mumbai vs. DCIT CC 2(2), Mumbai

In the result, all the appeals filed by the assessee and Revenue are allowed for statistical purposes

Bench: Shri Joginder Singh & Shri G. Manjunatha

…d as a result of search no addition can be made in the assessment order under Section 153A of the Act. In this regard relied upon the decision of the Hon'ble Bombay High Court in the case of CIT vs. Continental Warehousing Corporation (Nava Sheva) Ltd. (2015) 374 ITR 645 and Division Bench judgement of the Hon'ble Bombay High Court in the case of CIT vs. Murli Agro Products Ltd. (2014) 49 taxmann.com 172. The assessee also relied upon the decision of the ITAT Mumbai Special Bench in the case of All Cargo Global Logistics Ltd. vs. DCIT (2012) 137 ITD 287. 9. The learned D.R., on the other hand, submitted that the…

Lakamshi J Gala, Mumbai vs. DCIT CC 2(2), Mumbai

In the result, all the appeals filed by the assessee and Revenue are allowed for statistical purposes

Bench: Shri Joginder Singh & Shri G. Manjunatha

…d as a result of search no addition can be made in the assessment order under Section 153A of the Act. In this regard relied upon the decision of the Hon'ble Bombay High Court in the case of CIT vs. Continental Warehousing Corporation (Nava Sheva) Ltd. (2015) 374 ITR 645 and Division Bench judgement of the Hon'ble Bombay High Court in the case of CIT vs. Murli Agro Products Ltd. (2014) 49 taxmann.com 172. The assessee also relied upon the decision of the ITAT Mumbai Special Bench in the case of All Cargo Global Logistics Ltd. vs. DCIT (2012) 137 ITD 287. 9. The learned D.R., on the other hand, submitted that the…

Lakamshi J Gala, Mumbai vs. DCIT CC 2(2), Mumbai

In the result, all the appeals filed by the assessee and Revenue are allowed for statistical purposes

Bench: Shri Joginder Singh & Shri G. Manjunatha

…d as a result of search no addition can be made in the assessment order under Section 153A of the Act. In this regard relied upon the decision of the Hon'ble Bombay High Court in the case of CIT vs. Continental Warehousing Corporation (Nava Sheva) Ltd. (2015) 374 ITR 645 and Division Bench judgement of the Hon'ble Bombay High Court in the case of CIT vs. Murli Agro Products Ltd. (2014) 49 taxmann.com 172. The assessee also relied upon the decision of the ITAT Mumbai Special Bench in the case of All Cargo Global Logistics Ltd. vs. DCIT (2012) 137 ITD 287. 9. The learned D.R., on the other hand, submitted that the…

Lakamshi J Gala, Mumbai vs. DCIT CC 2(2), Mumbai

In the result, all the appeals filed by the assessee and Revenue are allowed for statistical purposes

Bench: Shri Joginder Singh & Shri G. Manjunatha

…d as a result of search no addition can be made in the assessment order under Section 153A of the Act. In this regard relied upon the decision of the Hon'ble Bombay High Court in the case of CIT vs. Continental Warehousing Corporation (Nava Sheva) Ltd. (2015) 374 ITR 645 and Division Bench judgement of the Hon'ble Bombay High Court in the case of CIT vs. Murli Agro Products Ltd. (2014) 49 taxmann.com 172. The assessee also relied upon the decision of the ITAT Mumbai Special Bench in the case of All Cargo Global Logistics Ltd. vs. DCIT (2012) 137 ITD 287. 9. The learned D.R., on the other hand, submitted that the…

Bhavesh L Gala, Mumbai vs. DCIT CC 2(2), Mumbai

In the result, all the appeals filed by the assessee and Revenue are allowed for statistical purposes

Bench: Shri Joginder Singh & Shri G. Manjunatha

…d as a result of search no addition can be made in the assessment order under Section 153A of the Act. In this regard relied upon the decision of the Hon'ble Bombay High Court in the case of CIT vs. Continental Warehousing Corporation (Nava Sheva) Ltd. (2015) 374 ITR 645 and Division Bench judgement of the Hon'ble Bombay High Court in the case of CIT vs. Murli Agro Products Ltd. (2014) 49 taxmann.com 172. The assessee also relied upon the decision of the ITAT Mumbai Special Bench in the case of All Cargo Global Logistics Ltd. vs. DCIT (2012) 137 ITD 287. 9. The learned D.R., on the other hand, submitted that the…

Bhavesh L Gala, Mumbai vs. DCIT CC 2(2), Mumbai

In the result, all the appeals filed by the assessee and Revenue are allowed for statistical purposes

Bench: Shri Joginder Singh & Shri G. Manjunatha

…d as a result of search no addition can be made in the assessment order under Section 153A of the Act. In this regard relied upon the decision of the Hon'ble Bombay High Court in the case of CIT vs. Continental Warehousing Corporation (Nava Sheva) Ltd. (2015) 374 ITR 645 and Division Bench judgement of the Hon'ble Bombay High Court in the case of CIT vs. Murli Agro Products Ltd. (2014) 49 taxmann.com 172. The assessee also relied upon the decision of the ITAT Mumbai Special Bench in the case of All Cargo Global Logistics Ltd. vs. DCIT (2012) 137 ITD 287. 9. The learned D.R., on the other hand, submitted that the…

DCIT Cen Cir 7(1), Mumbai vs. Rekha Jhunjhunwala, Mumbai

Bench: Shri Rajendra, Am & Shri Ravish Sood, Jm Dcit Central Circle-7(1), Smt. Rekha Jhunjhunwala बिधम/ Room No.653, 151-155, Nariman Bhavan, 6Th Floor, Aayakar Bhavan, Mumbai-400 021. Vs. M.K. Road, Mumbai-400 020 स्थामी रेखा सं./ जीआइआय सं./ Pan No. Aaepj2191B (अऩीराथी /Revenue) (प्रत्मथी / Assessee) :

…hether on the facts and in the circumstances of the case and in law, the CIT(A) was justified in directing the A.O to delete the disallowance u/s 14A of Rs. 68,07,509/- made, relying on the decision of Bombay High Court in the case of All Cargo Logistics Ltd.(374 ITR 645) without appreciating the fact that the decision of the High Court has not been accepted by the department and SLP has been filed and the same is pending. The appellant prays that the order of the CIT(A) on the above grounds be set aside and that of the Assessing Officer be restored. The appellant craves leave to amend or alter any ground and/or…

Sopariwala Exports, Mumbai vs. Asst CIT Cen Cir 44, Mumbai

Appeal stands allowed in terms of our above order

Bench: Shri D.T. Garasia, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. Nos.3037, 3038 &3040/Mum/2014 (िनधा"रण वष" / Assessment Years: 2004-05 To 2006-07) Deputy Commissioner Of Sopariwala Exports Income Tax 21St Floor, Nirmal बनाम/ Central Circle-44 Nariman Point R.No.656,6T H Floor Mumbai-400 021 Vs. Aaykar Bhavan, M.K.Road Mumbai-400 020 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aacfs-6325-E (अपीलाथ" /Appellant) (""थ" / Respondent) : & आयकर अपील सं./I.T.A. No.3077/Mum/2014 (िनधा"रण वष" / Assessment Year: 2006-07) Sopariwala Exports Assistant Commissioner Of बनाम 21St Floor, Nirmal Income Tax Nariman Point Central Circle-44 / Vs. Mumbai-400 021 Mumbai "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aacfs-6325-E (अपीलाथ" /Appellant) (""थ" / Respondent) :

…ITA Nos.3037, 3038, 3040 & 3077/Mum/2014 Sopariwala Exports Assessment Years-2004-05 to 2006-07 आयकर अपीलीय अिधकरण “ई” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI "ी डी.टी. गरािसया,"ाियक सद" एवं "ी मनोज कुमार अ"वाल, लेखा सद" के सम" । BEFORE SHRI D.T. GARASIA, JM AND SHRI MANOJ KUMAR AGGARWAL, AM आयकर अपील सं./I.T.A. Nos.3037, 3038 &3040/Mum/2014 (िनधा"रण वष" / Assessment Years: 2004-05 to 2006-07) Deputy Commissioner of Sopariwala Exports Income Tax 21st Floor, Nirmal बनाम/ Central Circle-44 Nariman Point R.No.656,6t h Floor Mumbai-400 021 Vs. Aaykar Bhavan, M.K.Road Mumbai-400 020 "था…

DCIT CC 44, Mumbai vs. Sopariwala Exports, Mumbai

Appeal stands allowed in terms of our above order

Bench: Shri D.T. Garasia, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. Nos.3037, 3038 &3040/Mum/2014 (िनधा"रण वष" / Assessment Years: 2004-05 To 2006-07) Deputy Commissioner Of Sopariwala Exports Income Tax 21St Floor, Nirmal बनाम/ Central Circle-44 Nariman Point R.No.656,6T H Floor Mumbai-400 021 Vs. Aaykar Bhavan, M.K.Road Mumbai-400 020 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aacfs-6325-E (अपीलाथ" /Appellant) (""थ" / Respondent) : & आयकर अपील सं./I.T.A. No.3077/Mum/2014 (िनधा"रण वष" / Assessment Year: 2006-07) Sopariwala Exports Assistant Commissioner Of बनाम 21St Floor, Nirmal Income Tax Nariman Point Central Circle-44 / Vs. Mumbai-400 021 Mumbai "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aacfs-6325-E (अपीलाथ" /Appellant) (""थ" / Respondent) :

…ITA Nos.3037, 3038, 3040 & 3077/Mum/2014 Sopariwala Exports Assessment Years-2004-05 to 2006-07 आयकर अपीलीय अिधकरण “ई” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI "ी डी.टी. गरािसया,"ाियक सद" एवं "ी मनोज कुमार अ"वाल, लेखा सद" के सम" । BEFORE SHRI D.T. GARASIA, JM AND SHRI MANOJ KUMAR AGGARWAL, AM आयकर अपील सं./I.T.A. Nos.3037, 3038 &3040/Mum/2014 (िनधा"रण वष" / Assessment Years: 2004-05 to 2006-07) Deputy Commissioner of Sopariwala Exports Income Tax 21st Floor, Nirmal बनाम/ Central Circle-44 Nariman Point R.No.656,6t h Floor Mumbai-400 021 Vs. Aaykar Bhavan, M.K.Road Mumbai-400 020 "था…

Chandranand Mishra, Mumbai vs. DCIT Cen Cir 3, Mumbai

In the result, this appeal filed by the assessee stands allowed for statistical purposes

…आयकर अपील"य अ"धकरण “एच” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI SHAMIM YAHYA, AM AND SHRI SANDEEP GOSAIN, JM आयकर अपील सं./I.T.A. No. 4523/Mum/2015 ("नधा"रण वष" / Assessment Year: 2008-09) Shri Chandranand Mishra Dy. CIT, Central Circle-(3), H-2/10, Jal padma CHS Ltd., Mumbai बनाम/ Bangur Nagar, Goregaon (W), Vs. Mumbai-400 090 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. ACXPC 1741 R (Appellant) : (Respondent) अपीलाथ" क" ओर से / Appellant by : Shri Rahul Raman ""यथ" क" ओर से/Respondent by : Shri Naresh Kumar & Shri Yogesh Joijode सुनवाई क" तार"ख / : 02.11.2017 Date of Heari…

Priyanka Chopra, Mumbai vs. DCIT Cen Cir 3, Mumbai

In the result, this appeal by the assessee stands partly allowed for statistical purpose

Bench: Shri Shamim Yahya, Am & Shri Sandeep Gosain, Jm आयकर अपील सं./I.T.A. No. 2771/Mum/2015 ("नधा"रण वष" / Assessment Year: 2010-11) Ms. Priyanka Chopra Dy. Cit, Central Circle-(3), 705, 706 & 806, Raj Classic, Room No. 905, Old Cgo Building बनाम/ B-Wing, Versova, Annex, M. K. Road, Vs. Mumbai-400 061 Mumbai-20 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Acxpc 1741 R (Appellant) : (Respondent) अपीलाथ" क" ओर से / Appellant By : Shri Rahul Raman ""यथ" क" ओर से/Respondent By : Shri Naresh Kumar & Shri Yogesh Joijode सुनवाई क" तार"ख / : 02.11.2017 Date Of Hearing घोषणा क" तार"ख / : 16.01.2018 Date Of Pronouncement आदेश / O R D E R Per Shamim Yahya, A. M.: This Appeal By The Assessee Is Directed Against The Order By The Commissioner Of Income Tax (Appeals) Dated 12.02.2015 & Pertains To The Assessment Year 2009- 10. 2. In This Case, Search & Seizure Action U/S. 132 Of The Act Was Conducted On 24.01.2011. The Assessee Is A Well Known Actress Of Indian Film Industries.

…आयकर अपील"य अ"धकरण “एच” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI SHAMIM YAHYA, AM AND SHRI SANDEEP GOSAIN, JM आयकर अपील सं./I.T.A. No. 2771/Mum/2015 ("नधा"रण वष" / Assessment Year: 2010-11) Ms. Priyanka Chopra Dy. CIT, Central Circle-(3), 705, 706 & 806, Raj Classic, Room No. 905, Old CGO Building बनाम/ B-Wing, Versova, Annex, M. K. Road, Vs. Mumbai-400 061 Mumbai-20 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. ACXPC 1741 R (Appellant) : (Respondent) अपीलाथ" क" ओर से / Appellant by : Shri Rahul Raman ""यथ" क" ओर से/Respondent by : Shri Naresh Kumar & Shri Yogesh Joijode सुनवा…

Priyanka Chopra, Mumbai vs. DCIT Cen Cir 3, Mumbai

In the result, this appeal by the assessee is partly allowed for statistical purpose

Bench: Shri Shamim Yahya, Am & Shri Sandeep Gosain, Jm आयकर अपील सं./I.T.A. No. 2769/Mum/2015 ("नधा"रण वष" / Assessment Year: 2008-09) Ms. Priyanka Chopra Dy. Cit, Central Circle-1(3), 705, 706 & 806, Raj Classic, Room No. 905, Old Cgo Building बनाम/ B-Wing, Versova, Annex, M. K. Road, Vs. Mumbai-400 061 Mumbai-20 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Acxpc 1741 R (Assessee) : (Revenue) आयकर अपील सं./I.T.A. No. 2524/Mum/2015 ("नधा"रण वष" / Assessment Year: 2008-09) बनाम/ Dy. Cit, Central Circle-1(3), Ms. Priyanka Chopra Mumbai-20 Mumbai-400 061 Vs. (Revenue) : (Assessee) : Shri Rahul Raman Assessee By Revenue By : Shri Naresh Kumar & Shri Yogesh Joijode सुनवाई क" तार"ख / : 02.11.2017 Date Of Hearing घोषणा क" तार"ख / : 16.01.2018 Date Of Pronouncement आदेश / O R D E R Per Shamim Yahya, A. M.: These Are Cross Appeals By The Assessee & The Revenue Arising Out Of The Order Of The Commissioner Of Income Tax (Appeals) Dated 12.02.2015 & Pertain To The Assessment Year 2008-09. Revenue’S Appeal (In Ita No. 2524/Mum/2015):

…आयकर अपील"य अ"धकरण “एच” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI SHAMIM YAHYA, AM AND SHRI SANDEEP GOSAIN, JM आयकर अपील सं./I.T.A. No. 2769/Mum/2015 ("नधा"रण वष" / Assessment Year: 2008-09) Ms. Priyanka Chopra Dy. CIT, Central Circle-1(3), 705, 706 & 806, Raj Classic, Room No. 905, Old CGO Building बनाम/ B-Wing, Versova, Annex, M. K. Road, Vs. Mumbai-400 061 Mumbai-20 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. ACXPC 1741 R (Assessee) : (Revenue) आयकर अपील सं./I.T.A. No. 2524/Mum/2015 ("नधा"रण वष" / Assessment Year: 2008-09) बनाम/ Dy. CIT, Central Circle-1(3), Ms. Priyanka C…

DCIT Cen Cir 1(3), Mumbai vs. Priyanka Chopra, Mumbai

In the result, this appeal by the assessee is partly allowed for statistical purpose

Bench: Shri Shamim Yahya, Am & Shri Sandeep Gosain, Jm आयकर अपील सं./I.T.A. No. 2769/Mum/2015 ("नधा"रण वष" / Assessment Year: 2008-09) Ms. Priyanka Chopra Dy. Cit, Central Circle-1(3), 705, 706 & 806, Raj Classic, Room No. 905, Old Cgo Building बनाम/ B-Wing, Versova, Annex, M. K. Road, Vs. Mumbai-400 061 Mumbai-20 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Acxpc 1741 R (Assessee) : (Revenue) आयकर अपील सं./I.T.A. No. 2524/Mum/2015 ("नधा"रण वष" / Assessment Year: 2008-09) बनाम/ Dy. Cit, Central Circle-1(3), Ms. Priyanka Chopra Mumbai-20 Mumbai-400 061 Vs. (Revenue) : (Assessee) : Shri Rahul Raman Assessee By Revenue By : Shri Naresh Kumar & Shri Yogesh Joijode सुनवाई क" तार"ख / : 02.11.2017 Date Of Hearing घोषणा क" तार"ख / : 16.01.2018 Date Of Pronouncement आदेश / O R D E R Per Shamim Yahya, A. M.: These Are Cross Appeals By The Assessee & The Revenue Arising Out Of The Order Of The Commissioner Of Income Tax (Appeals) Dated 12.02.2015 & Pertain To The Assessment Year 2008-09. Revenue’S Appeal (In Ita No. 2524/Mum/2015):

…आयकर अपील"य अ"धकरण “एच” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI SHAMIM YAHYA, AM AND SHRI SANDEEP GOSAIN, JM आयकर अपील सं./I.T.A. No. 2769/Mum/2015 ("नधा"रण वष" / Assessment Year: 2008-09) Ms. Priyanka Chopra Dy. CIT, Central Circle-1(3), 705, 706 & 806, Raj Classic, Room No. 905, Old CGO Building बनाम/ B-Wing, Versova, Annex, M. K. Road, Vs. Mumbai-400 061 Mumbai-20 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. ACXPC 1741 R (Assessee) : (Revenue) आयकर अपील सं./I.T.A. No. 2524/Mum/2015 ("नधा"रण वष" / Assessment Year: 2008-09) बनाम/ Dy. CIT, Central Circle-1(3), Ms. Priyanka C…

Uni Design Elite Jewellery P.Ltd, Mumbai vs. DCIT Cen Cir 9, Mumbai

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

Bench: Shri D.T. Garasia

…ceedings. Therefore, Ld. A.R. was of a view that section 153A is wrongly applied. Therefore, he prayed that the matter may be allowed for the three assessment years. He relied upon the Jurisdictional High Court judgment in the case of Alcargo Global Logistics 374 ITR 645 wherein Jurisdictoinal High Court has held that no addition can be made in assessments proceeding under section 153A of the Act only on the basis of material found during the course of search. M/s. Uni Design Elite Jewellery Pvt. Ltd. 7. On the other hand, the Ld. D.R. relied upon the order of Revenue Authorities. 8. I have heard the rival conte…

Regency Mahavir Properties, Pune vs. ACIT Cen Cir 1, Thane

In the result, the appeals of the assessee are allowed

Bench: Shri P K Bansal & Shri Ravish Sood

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “D”, MUMBAI Before Shri P K Bansal, Vice President & Shri Ravish Sood, Judicial Member ITA Nos. 682 & 683/Mum/2016 Assessment Years : 2007-08 & 2010-11 Regency Mahavir Properties ACIT Cen Cir. 1 2418 East Street, Thane Vs. Thakkar House, 1st Wing, 2nd Floor, Camp, Pune 411 001 PAN AAJFR6383G (Appellant) (Respondent) Appellant By : Shri Sunil U Pathak & Smt Geetaa Guwalanii Respondent By: Shri Awungshi Gimson Date of Hearing :29.11.2017 Date of Pronouncement : 04.01.2018 O R D E R Per P K Bansal, Vice-President: Both these appeals have been filed by the as…

Balasore Alloys Ltd, Orrissa vs. Asst CIT Cen Cir 3(2), Mumbai

Appeal is allowed in favour of the assessee,in part

Bench: S/Shri Rajendra, A.M. & Amarjit Singh, J.M. आयकर अपील सुं./Ita No’S. 1167 To 1169/Mum/2015 धनधावरण र्र्व /Assessment Years: 2007-08, 2008-09 & 2009-10 M/S.Balasore Alloys Ltd, Acit ,Circle-3(2), (Earlier Dcit, 18 & 19), (Formerly Ispat Alloys Ltd),Mumbai. Vs. Mumbai. Pan: Aaaci3967 P (अपीलाथी /Appellant) (प्रत्यथी / Respondent) Revenue By: Shri Yashwant Kumar Bhaskar (Dr) Assessee By: Shri D.V.Lakhani स नर्ाई की तारीख / Date Of Hearing: 03/10/2017 घोर्णा की तारीख / Date Of Pronouncement: 01/01/2018 आयकर अधधधनयम,1961 की धारा 254(1) के अन्द्तगवत आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act). लेखा सदस्य,राजेन्द्र के अन सार -Per Rajendra,Am: Challenging The Orders Dtd.29.12.2014,3012.2014 & 16.12.2014 Of The Cit (A)-51,Mumbai The Assessee Has Filed Appeals For The Above Mentioned Three Assessment Years(Ay.S). Assessee,A Listed Public Compay,Is Involved In The Business Of Manufacturing Of Ferro Alloys. Details Of Dates Of Filing Of Returns,Returned Incomes,Dates Of Assessments & Assessed Incomes Can Be Tabulated As Under: Ay. Roi Filed On Returned Inocme Asstt.Date Assessed Income[U/S.143(3)R.W.S.153A] 07-08 31/10/2007 Nil 31.03.2013 Nil 08-09 29.09.2008 Nil 31.03.2013 27.14 Crores 09-10 19.02.2011 1.02 Crores 31.03.2013 25.32 Crores As The Issues In All The Appeals Are Common,So,We Are Adjudicating Them Together .

…आयकर अपीलीय अधधकरण म ुंबई “ई” खुंडपीठ IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI सर्वश्री राजेन्द्र,लेखा सदस्य एर्ुं अमरजीत ससह,न्द्याधयक सदस्य Before S/Shri Rajendra, A.M. and Amarjit Singh, J.M. आयकर अपील सुं./ITA No’s. 1167 to 1169/Mum/2015 धनधावरण र्र्व /Assessment Years: 2007-08, 2008-09 & 2009-10 M/s.Balasore Alloys Ltd, ACIT ,Circle-3(2), (Earlier DCIT, 18 & 19), (Formerly ISPAT ALLOYS LTD),Mumbai. Vs. Mumbai. PAN: AAACI3967 P (अपीलाथी /Appellant) (प्रत्यथी / Respondent) Revenue by: Shri Yashwant Kumar Bhaskar (DR) Assessee by: Shri D.V.Lakhani स नर्ाई की तारीख / Date of Hearing: 03/10/2017…

Balasore Alloys Ltd, Orrissa vs. Asst CIT Cen Cir 3(2), Mumbai

Appeal is allowed in favour of the assessee,in part

Bench: S/Shri Rajendra, A.M. & Amarjit Singh, J.M. आयकर अपील सुं./Ita No’S. 1167 To 1169/Mum/2015 धनधावरण र्र्व /Assessment Years: 2007-08, 2008-09 & 2009-10 M/S.Balasore Alloys Ltd, Acit ,Circle-3(2), (Earlier Dcit, 18 & 19), (Formerly Ispat Alloys Ltd),Mumbai. Vs. Mumbai. Pan: Aaaci3967 P (अपीलाथी /Appellant) (प्रत्यथी / Respondent) Revenue By: Shri Yashwant Kumar Bhaskar (Dr) Assessee By: Shri D.V.Lakhani स नर्ाई की तारीख / Date Of Hearing: 03/10/2017 घोर्णा की तारीख / Date Of Pronouncement: 01/01/2018 आयकर अधधधनयम,1961 की धारा 254(1) के अन्द्तगवत आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act). लेखा सदस्य,राजेन्द्र के अन सार -Per Rajendra,Am: Challenging The Orders Dtd.29.12.2014,3012.2014 & 16.12.2014 Of The Cit (A)-51,Mumbai The Assessee Has Filed Appeals For The Above Mentioned Three Assessment Years(Ay.S). Assessee,A Listed Public Compay,Is Involved In The Business Of Manufacturing Of Ferro Alloys. Details Of Dates Of Filing Of Returns,Returned Incomes,Dates Of Assessments & Assessed Incomes Can Be Tabulated As Under: Ay. Roi Filed On Returned Inocme Asstt.Date Assessed Income[U/S.143(3)R.W.S.153A] 07-08 31/10/2007 Nil 31.03.2013 Nil 08-09 29.09.2008 Nil 31.03.2013 27.14 Crores 09-10 19.02.2011 1.02 Crores 31.03.2013 25.32 Crores As The Issues In All The Appeals Are Common,So,We Are Adjudicating Them Together .

…आयकर अपीलीय अधधकरण म ुंबई “ई” खुंडपीठ IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI सर्वश्री राजेन्द्र,लेखा सदस्य एर्ुं अमरजीत ससह,न्द्याधयक सदस्य Before S/Shri Rajendra, A.M. and Amarjit Singh, J.M. आयकर अपील सुं./ITA No’s. 1167 to 1169/Mum/2015 धनधावरण र्र्व /Assessment Years: 2007-08, 2008-09 & 2009-10 M/s.Balasore Alloys Ltd, ACIT ,Circle-3(2), (Earlier DCIT, 18 & 19), (Formerly ISPAT ALLOYS LTD),Mumbai. Vs. Mumbai. PAN: AAACI3967 P (अपीलाथी /Appellant) (प्रत्यथी / Respondent) Revenue by: Shri Yashwant Kumar Bhaskar (DR) Assessee by: Shri D.V.Lakhani स नर्ाई की तारीख / Date of Hearing: 03/10/2017…

Balasore Alloys Ltd, Orrissa vs. Asst CIT Cen Cir 3(2), Mumbai

Appeal is allowed in favour of the assessee,in part

Bench: S/Shri Rajendra, A.M. & Amarjit Singh, J.M. आयकर अपील सुं./Ita No’S. 1167 To 1169/Mum/2015 धनधावरण र्र्व /Assessment Years: 2007-08, 2008-09 & 2009-10 M/S.Balasore Alloys Ltd, Acit ,Circle-3(2), (Earlier Dcit, 18 & 19), (Formerly Ispat Alloys Ltd),Mumbai. Vs. Mumbai. Pan: Aaaci3967 P (अपीलाथी /Appellant) (प्रत्यथी / Respondent) Revenue By: Shri Yashwant Kumar Bhaskar (Dr) Assessee By: Shri D.V.Lakhani स नर्ाई की तारीख / Date Of Hearing: 03/10/2017 घोर्णा की तारीख / Date Of Pronouncement: 01/01/2018 आयकर अधधधनयम,1961 की धारा 254(1) के अन्द्तगवत आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act). लेखा सदस्य,राजेन्द्र के अन सार -Per Rajendra,Am: Challenging The Orders Dtd.29.12.2014,3012.2014 & 16.12.2014 Of The Cit (A)-51,Mumbai The Assessee Has Filed Appeals For The Above Mentioned Three Assessment Years(Ay.S). Assessee,A Listed Public Compay,Is Involved In The Business Of Manufacturing Of Ferro Alloys. Details Of Dates Of Filing Of Returns,Returned Incomes,Dates Of Assessments & Assessed Incomes Can Be Tabulated As Under: Ay. Roi Filed On Returned Inocme Asstt.Date Assessed Income[U/S.143(3)R.W.S.153A] 07-08 31/10/2007 Nil 31.03.2013 Nil 08-09 29.09.2008 Nil 31.03.2013 27.14 Crores 09-10 19.02.2011 1.02 Crores 31.03.2013 25.32 Crores As The Issues In All The Appeals Are Common,So,We Are Adjudicating Them Together .

…आयकर अपीलीय अधधकरण म ुंबई “ई” खुंडपीठ IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI सर्वश्री राजेन्द्र,लेखा सदस्य एर्ुं अमरजीत ससह,न्द्याधयक सदस्य Before S/Shri Rajendra, A.M. and Amarjit Singh, J.M. आयकर अपील सुं./ITA No’s. 1167 to 1169/Mum/2015 धनधावरण र्र्व /Assessment Years: 2007-08, 2008-09 & 2009-10 M/s.Balasore Alloys Ltd, ACIT ,Circle-3(2), (Earlier DCIT, 18 & 19), (Formerly ISPAT ALLOYS LTD),Mumbai. Vs. Mumbai. PAN: AAACI3967 P (अपीलाथी /Appellant) (प्रत्यथी / Respondent) Revenue by: Shri Yashwant Kumar Bhaskar (DR) Assessee by: Shri D.V.Lakhani स नर्ाई की तारीख / Date of Hearing: 03/10/2017…