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

Bermaco Energy Systems Ltd, Navi Mumbai vs. DCIT CC 47, Mumbai

In the result, appeal for A

…case of CIT vs. Anil Kumar Bhatia which was relied by CIT(A) and it was held that in the absence of any incriminating material no addition u/s.153A can be made. 22. The jurisdictional High Court in the case of Continental Warehousing Corporation (Nhava Sheva) 374 ITR 645, vide order dated 21-4-2015 have considered the decision of Special Bench in the case of All Cargo and also the decision of Delhi High Court in the case of Anil Bhatia (supra), on which CIT(A) has relied for dismissing legal ground raised by assessee. After elaborate discussion the Hon’ble High Court held, Head Note, reads as under :- A bare pe…

Bermaco Energy Systems Ltd, Navi Mumbai vs. DCIT CC 47, Mumbai

In the result, appeal for A

…case of CIT vs. Anil Kumar Bhatia which was relied by CIT(A) and it was held that in the absence of any incriminating material no addition u/s.153A can be made. 22. The jurisdictional High Court in the case of Continental Warehousing Corporation (Nhava Sheva) 374 ITR 645, vide order dated 21-4-2015 have considered the decision of Special Bench in the case of All Cargo and also the decision of Delhi High Court in the case of Anil Bhatia (supra), on which CIT(A) has relied for dismissing legal ground raised by assessee. After elaborate discussion the Hon’ble High Court held, Head Note, reads as under :- A bare pe…

Sakshi Rohit Katyal, Mumbai vs. DCIT Cen Cir 17 & 28, Mumbai

In the result, the appeal filed by the assessee in ITA N0

Bench: Shri Saktijit Dey & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 3873/Mum/2015 ("नधा"रण वष" / Assessment Year : 2007-08) Mrs. Sakshi Rohit Katyal, Dcit Central Circle 17 & बनाम/ C/O Jayesh Sanghrajka & 28 V. Co., Chartered Accountants, Room No. 402, Unit No. 405, Hind Aaykar Bhawan, Rajasthan Centre, M.K. Road, D.S. Phalke Road, Mumbai. Dadar(E), Mumbai – 400 014. "थायी लेखा सं./Pan : Ajqpk1294F (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

…आयकर अपील"य अ"धकरण “E” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No. 3873/Mum/2015 ("नधा"रण वष" / Assessment Year : 2007-08) Mrs. Sakshi Rohit Katyal, DCIT Central Circle 17 & बनाम/ C/o Jayesh Sanghrajka & 28 v. Co., Chartered Accountants, Room No. 402, Unit No. 405, Hind Aaykar Bhawan, Rajasthan Centre, M.K. Road, D.S. Phalke Road, Mumbai. Dadar(E), Mumbai – 400 014. "थायी लेखा सं./PAN : AJQPK1294F (अपीलाथ" /Appellant) .. (""यथ" / Respondent) Assessee by Shri Pravin Surve & Shr…

ACIT Cen Cir-I, RG0-2, Mumbai vs. Rehab Hsg. P. Ltd, Mumbai

In the result, all the cross objections by the assessee are allowed

Bench: Shri Saktijit Dey & Shri Rajesh Kumar

…ed assessment cannot be re–opened in the proceedings under section 153A, in the absence of incriminating material. For such proposition, he relied upon the decision of the Hon'ble Jurisdictional High Court in CIT v/s Continental Warehouse Corp. & Anr., [2015] 374 ITR 645 (Bom.). He, therefore, submitted in the absence of any incriminating material, the Assessing Officer could not have re–examined assessee’s claim of deduction under section 80IB(10) which stood concluded in the original assessment proceedings. The learned Authorised Representative submitted, in the assessment proceedings initiated under section 15…

DCIT Cen Cir 7(3), Mumbai vs. Radhika Chetan Mehra, Mumbai

In the result, the Revenue’s appeal is allowed for statistical purposes

…to that effect, following the decision by the Special Bench of the tribunal in All Cargo Global Logistics Ltd. vs. Dy. CIT [2012] 137 ITD 287 (Mum) (SB), since affirmed by the Hon’ble High Court (reported at CIT vs. Continental Warehousing Corporation [2015] 374 ITR 645 (Bom)). The said decisions, as fairly conceded by the ld. AR before us, would have no application in-as-much as the proviso to section 153A is clearly applicable, operating to abate any assessment pending as on the date of search/requisition. It is only where such assessment (i.e., for any year falling within 3 Dy. CIT vs. Radhika Chetan Mehra t…

ACIT Cen Cir 36, Mumbai vs. Mohan Hotchand Khanchandani, Mumbai

Bench: Shri Joginder Singh, Jm & Shri R.C.Sharma, Am आमकय अऩीर सं./Ita No.2417 To 2421/Mum/2013 (नििाारण वषा / Assessment Year : 2005-06 To 2009-2010) Shri Mohan Hotchand Vs. Dcit Central Circle-36, Khanchandani, 114, Laungani Mumbai Lodge, 1St Floor, S.V.Road Khar (W), Mumbai-400052 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Agppk 5420 R (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita Nos.2863 To 2866/Mum/2013 (नििाारण वषा / Assessment Year : 2005-06 To 2008-2009) Dcit Central Circle-2, Mumbai- Vs. Shri Mohan Hotchand 400020 Khanchandani, 114, Laungani Lodge, 1St Floor, S.V.Road Khar (W), Mumbai-400052 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Agppk 5420 R (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & Cross Objection Nos.125 To 128/Mum/2014 (नििाारण वषा / Assessment Year : 2005-06 To 2008-2009) Shri Mohan Hotchand Vs. Acit Central Circle-2, Khanchandani, 114, Laungani Mumbai-400020 Lodge, 1St Floor, S.V.Road Khar (W), Mumbai-400052 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Agppk 5420 R (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. ननधाारयती की ओर से /Assessee By : Shri Vijay C. Kothari याजस्व की ओर से /Revenue By : Shri N.P.Singh सुनवाई की तायीख / Date Of Hearing : 28/01/2016 घोषणा की तायीख/Date Of Pronouncement 28/04/2016

…eding was pending for impugned order under appeal. As per the decision of jurisdictional High Court in the case of Murli Agro Products ltd., ITA No.36 36 ITA Nos.2417-2421/13 2863 to 2866/13 & CO No.125- 128/14 of 2009 and Continental Warehousing Corporation 374 ITR 645, it was held that once the assessment has attained finality, the AO while passing the assessment order u/s.153A r.w.s.143(3) of the I.T.Act could not have disturbed the assessment/reassessment order unless the materials gathered in the course of proceedings u/s.153A of the Act establish that the reliefs granted under the finalized assessment were…

ACIT Cen Cir 36, Mumbai vs. Mohan Hotchand Khanchandani, Mumbai

Bench: Shri Joginder Singh, Jm & Shri R.C.Sharma, Am आमकय अऩीर सं./Ita No.2417 To 2421/Mum/2013 (नििाारण वषा / Assessment Year : 2005-06 To 2009-2010) Shri Mohan Hotchand Vs. Dcit Central Circle-36, Khanchandani, 114, Laungani Mumbai Lodge, 1St Floor, S.V.Road Khar (W), Mumbai-400052 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Agppk 5420 R (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita Nos.2863 To 2866/Mum/2013 (नििाारण वषा / Assessment Year : 2005-06 To 2008-2009) Dcit Central Circle-2, Mumbai- Vs. Shri Mohan Hotchand 400020 Khanchandani, 114, Laungani Lodge, 1St Floor, S.V.Road Khar (W), Mumbai-400052 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Agppk 5420 R (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & Cross Objection Nos.125 To 128/Mum/2014 (नििाारण वषा / Assessment Year : 2005-06 To 2008-2009) Shri Mohan Hotchand Vs. Acit Central Circle-2, Khanchandani, 114, Laungani Mumbai-400020 Lodge, 1St Floor, S.V.Road Khar (W), Mumbai-400052 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Agppk 5420 R (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. ननधाारयती की ओर से /Assessee By : Shri Vijay C. Kothari याजस्व की ओर से /Revenue By : Shri N.P.Singh सुनवाई की तायीख / Date Of Hearing : 28/01/2016 घोषणा की तायीख/Date Of Pronouncement 28/04/2016

…eding was pending for impugned order under appeal. As per the decision of jurisdictional High Court in the case of Murli Agro Products ltd., ITA No.36 36 ITA Nos.2417-2421/13 2863 to 2866/13 & CO No.125- 128/14 of 2009 and Continental Warehousing Corporation 374 ITR 645, it was held that once the assessment has attained finality, the AO while passing the assessment order u/s.153A r.w.s.143(3) of the I.T.Act could not have disturbed the assessment/reassessment order unless the materials gathered in the course of proceedings u/s.153A of the Act establish that the reliefs granted under the finalized assessment were…

ACIT Cen Cir 36, Mumbai vs. Mohan Hotchand Khanchandani, Mumbai

Bench: Shri Joginder Singh, Jm & Shri R.C.Sharma, Am आमकय अऩीर सं./Ita No.2417 To 2421/Mum/2013 (नििाारण वषा / Assessment Year : 2005-06 To 2009-2010) Shri Mohan Hotchand Vs. Dcit Central Circle-36, Khanchandani, 114, Laungani Mumbai Lodge, 1St Floor, S.V.Road Khar (W), Mumbai-400052 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Agppk 5420 R (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita Nos.2863 To 2866/Mum/2013 (नििाारण वषा / Assessment Year : 2005-06 To 2008-2009) Dcit Central Circle-2, Mumbai- Vs. Shri Mohan Hotchand 400020 Khanchandani, 114, Laungani Lodge, 1St Floor, S.V.Road Khar (W), Mumbai-400052 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Agppk 5420 R (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & Cross Objection Nos.125 To 128/Mum/2014 (नििाारण वषा / Assessment Year : 2005-06 To 2008-2009) Shri Mohan Hotchand Vs. Acit Central Circle-2, Khanchandani, 114, Laungani Mumbai-400020 Lodge, 1St Floor, S.V.Road Khar (W), Mumbai-400052 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Agppk 5420 R (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. ननधाारयती की ओर से /Assessee By : Shri Vijay C. Kothari याजस्व की ओर से /Revenue By : Shri N.P.Singh सुनवाई की तायीख / Date Of Hearing : 28/01/2016 घोषणा की तायीख/Date Of Pronouncement 28/04/2016

…eding was pending for impugned order under appeal. As per the decision of jurisdictional High Court in the case of Murli Agro Products ltd., ITA No.36 36 ITA Nos.2417-2421/13 2863 to 2866/13 & CO No.125- 128/14 of 2009 and Continental Warehousing Corporation 374 ITR 645, it was held that once the assessment has attained finality, the AO while passing the assessment order u/s.153A r.w.s.143(3) of the I.T.Act could not have disturbed the assessment/reassessment order unless the materials gathered in the course of proceedings u/s.153A of the Act establish that the reliefs granted under the finalized assessment were…

ACIT Cen Cir 36, Mumbai vs. Mohan Hotchand Khanchandani, Mumbai

Bench: Shri Joginder Singh, Jm & Shri R.C.Sharma, Am आमकय अऩीर सं./Ita No.2417 To 2421/Mum/2013 (नििाारण वषा / Assessment Year : 2005-06 To 2009-2010) Shri Mohan Hotchand Vs. Dcit Central Circle-36, Khanchandani, 114, Laungani Mumbai Lodge, 1St Floor, S.V.Road Khar (W), Mumbai-400052 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Agppk 5420 R (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita Nos.2863 To 2866/Mum/2013 (नििाारण वषा / Assessment Year : 2005-06 To 2008-2009) Dcit Central Circle-2, Mumbai- Vs. Shri Mohan Hotchand 400020 Khanchandani, 114, Laungani Lodge, 1St Floor, S.V.Road Khar (W), Mumbai-400052 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Agppk 5420 R (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & Cross Objection Nos.125 To 128/Mum/2014 (नििाारण वषा / Assessment Year : 2005-06 To 2008-2009) Shri Mohan Hotchand Vs. Acit Central Circle-2, Khanchandani, 114, Laungani Mumbai-400020 Lodge, 1St Floor, S.V.Road Khar (W), Mumbai-400052 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Agppk 5420 R (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. ननधाारयती की ओर से /Assessee By : Shri Vijay C. Kothari याजस्व की ओर से /Revenue By : Shri N.P.Singh सुनवाई की तायीख / Date Of Hearing : 28/01/2016 घोषणा की तायीख/Date Of Pronouncement 28/04/2016

…eding was pending for impugned order under appeal. As per the decision of jurisdictional High Court in the case of Murli Agro Products ltd., ITA No.36 36 ITA Nos.2417-2421/13 2863 to 2866/13 & CO No.125- 128/14 of 2009 and Continental Warehousing Corporation 374 ITR 645, it was held that once the assessment has attained finality, the AO while passing the assessment order u/s.153A r.w.s.143(3) of the I.T.Act could not have disturbed the assessment/reassessment order unless the materials gathered in the course of proceedings u/s.153A of the Act establish that the reliefs granted under the finalized assessment were…

Mohan Hotchand Khanchandani, Mumbai vs. DCIT Cen Cir 36, Mumbai

Bench: Shri Joginder Singh, Jm & Shri R.C.Sharma, Am आमकय अऩीर सं./Ita No.2417 To 2421/Mum/2013 (नििाारण वषा / Assessment Year : 2005-06 To 2009-2010) Shri Mohan Hotchand Vs. Dcit Central Circle-36, Khanchandani, 114, Laungani Mumbai Lodge, 1St Floor, S.V.Road Khar (W), Mumbai-400052 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Agppk 5420 R (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita Nos.2863 To 2866/Mum/2013 (नििाारण वषा / Assessment Year : 2005-06 To 2008-2009) Dcit Central Circle-2, Mumbai- Vs. Shri Mohan Hotchand 400020 Khanchandani, 114, Laungani Lodge, 1St Floor, S.V.Road Khar (W), Mumbai-400052 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Agppk 5420 R (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & Cross Objection Nos.125 To 128/Mum/2014 (नििाारण वषा / Assessment Year : 2005-06 To 2008-2009) Shri Mohan Hotchand Vs. Acit Central Circle-2, Khanchandani, 114, Laungani Mumbai-400020 Lodge, 1St Floor, S.V.Road Khar (W), Mumbai-400052 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Agppk 5420 R (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. ननधाारयती की ओर से /Assessee By : Shri Vijay C. Kothari याजस्व की ओर से /Revenue By : Shri N.P.Singh सुनवाई की तायीख / Date Of Hearing : 28/01/2016 घोषणा की तायीख/Date Of Pronouncement 28/04/2016

…eding was pending for impugned order under appeal. As per the decision of jurisdictional High Court in the case of Murli Agro Products ltd., ITA No.36 36 ITA Nos.2417-2421/13 2863 to 2866/13 & CO No.125- 128/14 of 2009 and Continental Warehousing Corporation 374 ITR 645, it was held that once the assessment has attained finality, the AO while passing the assessment order u/s.153A r.w.s.143(3) of the I.T.Act could not have disturbed the assessment/reassessment order unless the materials gathered in the course of proceedings u/s.153A of the Act establish that the reliefs granted under the finalized assessment were…

Mohan Hotchand Khanchandani, Mumbai vs. DCIT Cen Cir 36, Mumbai

Bench: Shri Joginder Singh, Jm & Shri R.C.Sharma, Am आमकय अऩीर सं./Ita No.2417 To 2421/Mum/2013 (नििाारण वषा / Assessment Year : 2005-06 To 2009-2010) Shri Mohan Hotchand Vs. Dcit Central Circle-36, Khanchandani, 114, Laungani Mumbai Lodge, 1St Floor, S.V.Road Khar (W), Mumbai-400052 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Agppk 5420 R (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita Nos.2863 To 2866/Mum/2013 (नििाारण वषा / Assessment Year : 2005-06 To 2008-2009) Dcit Central Circle-2, Mumbai- Vs. Shri Mohan Hotchand 400020 Khanchandani, 114, Laungani Lodge, 1St Floor, S.V.Road Khar (W), Mumbai-400052 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Agppk 5420 R (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & Cross Objection Nos.125 To 128/Mum/2014 (नििाारण वषा / Assessment Year : 2005-06 To 2008-2009) Shri Mohan Hotchand Vs. Acit Central Circle-2, Khanchandani, 114, Laungani Mumbai-400020 Lodge, 1St Floor, S.V.Road Khar (W), Mumbai-400052 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Agppk 5420 R (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. ननधाारयती की ओर से /Assessee By : Shri Vijay C. Kothari याजस्व की ओर से /Revenue By : Shri N.P.Singh सुनवाई की तायीख / Date Of Hearing : 28/01/2016 घोषणा की तायीख/Date Of Pronouncement 28/04/2016

…eding was pending for impugned order under appeal. As per the decision of jurisdictional High Court in the case of Murli Agro Products ltd., ITA No.36 36 ITA Nos.2417-2421/13 2863 to 2866/13 & CO No.125- 128/14 of 2009 and Continental Warehousing Corporation 374 ITR 645, it was held that once the assessment has attained finality, the AO while passing the assessment order u/s.153A r.w.s.143(3) of the I.T.Act could not have disturbed the assessment/reassessment order unless the materials gathered in the course of proceedings u/s.153A of the Act establish that the reliefs granted under the finalized assessment were…

Mohan Hotchand Khanchandani, Mumbai vs. DCIT Cen Cir 36, Mumbai

Bench: Shri Joginder Singh, Jm & Shri R.C.Sharma, Am आमकय अऩीर सं./Ita No.2417 To 2421/Mum/2013 (नििाारण वषा / Assessment Year : 2005-06 To 2009-2010) Shri Mohan Hotchand Vs. Dcit Central Circle-36, Khanchandani, 114, Laungani Mumbai Lodge, 1St Floor, S.V.Road Khar (W), Mumbai-400052 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Agppk 5420 R (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita Nos.2863 To 2866/Mum/2013 (नििाारण वषा / Assessment Year : 2005-06 To 2008-2009) Dcit Central Circle-2, Mumbai- Vs. Shri Mohan Hotchand 400020 Khanchandani, 114, Laungani Lodge, 1St Floor, S.V.Road Khar (W), Mumbai-400052 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Agppk 5420 R (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & Cross Objection Nos.125 To 128/Mum/2014 (नििाारण वषा / Assessment Year : 2005-06 To 2008-2009) Shri Mohan Hotchand Vs. Acit Central Circle-2, Khanchandani, 114, Laungani Mumbai-400020 Lodge, 1St Floor, S.V.Road Khar (W), Mumbai-400052 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Agppk 5420 R (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. ननधाारयती की ओर से /Assessee By : Shri Vijay C. Kothari याजस्व की ओर से /Revenue By : Shri N.P.Singh सुनवाई की तायीख / Date Of Hearing : 28/01/2016 घोषणा की तायीख/Date Of Pronouncement 28/04/2016

…eding was pending for impugned order under appeal. As per the decision of jurisdictional High Court in the case of Murli Agro Products ltd., ITA No.36 36 ITA Nos.2417-2421/13 2863 to 2866/13 & CO No.125- 128/14 of 2009 and Continental Warehousing Corporation 374 ITR 645, it was held that once the assessment has attained finality, the AO while passing the assessment order u/s.153A r.w.s.143(3) of the I.T.Act could not have disturbed the assessment/reassessment order unless the materials gathered in the course of proceedings u/s.153A of the Act establish that the reliefs granted under the finalized assessment were…

Mohan Hotchand Khanchandani, Mumbai vs. DCIT Cen Cir 36, Mumbai

Bench: Shri Joginder Singh, Jm & Shri R.C.Sharma, Am आमकय अऩीर सं./Ita No.2417 To 2421/Mum/2013 (नििाारण वषा / Assessment Year : 2005-06 To 2009-2010) Shri Mohan Hotchand Vs. Dcit Central Circle-36, Khanchandani, 114, Laungani Mumbai Lodge, 1St Floor, S.V.Road Khar (W), Mumbai-400052 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Agppk 5420 R (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita Nos.2863 To 2866/Mum/2013 (नििाारण वषा / Assessment Year : 2005-06 To 2008-2009) Dcit Central Circle-2, Mumbai- Vs. Shri Mohan Hotchand 400020 Khanchandani, 114, Laungani Lodge, 1St Floor, S.V.Road Khar (W), Mumbai-400052 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Agppk 5420 R (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & Cross Objection Nos.125 To 128/Mum/2014 (नििाारण वषा / Assessment Year : 2005-06 To 2008-2009) Shri Mohan Hotchand Vs. Acit Central Circle-2, Khanchandani, 114, Laungani Mumbai-400020 Lodge, 1St Floor, S.V.Road Khar (W), Mumbai-400052 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Agppk 5420 R (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. ननधाारयती की ओर से /Assessee By : Shri Vijay C. Kothari याजस्व की ओर से /Revenue By : Shri N.P.Singh सुनवाई की तायीख / Date Of Hearing : 28/01/2016 घोषणा की तायीख/Date Of Pronouncement 28/04/2016

…eding was pending for impugned order under appeal. As per the decision of jurisdictional High Court in the case of Murli Agro Products ltd., ITA No.36 36 ITA Nos.2417-2421/13 2863 to 2866/13 & CO No.125- 128/14 of 2009 and Continental Warehousing Corporation 374 ITR 645, it was held that once the assessment has attained finality, the AO while passing the assessment order u/s.153A r.w.s.143(3) of the I.T.Act could not have disturbed the assessment/reassessment order unless the materials gathered in the course of proceedings u/s.153A of the Act establish that the reliefs granted under the finalized assessment were…

Mohan Hotchand Khanchandani, Mumbai vs. DCIT Cen Cir 36, Mumbai

Bench: Shri Joginder Singh, Jm & Shri R.C.Sharma, Am आमकय अऩीर सं./Ita No.2417 To 2421/Mum/2013 (नििाारण वषा / Assessment Year : 2005-06 To 2009-2010) Shri Mohan Hotchand Vs. Dcit Central Circle-36, Khanchandani, 114, Laungani Mumbai Lodge, 1St Floor, S.V.Road Khar (W), Mumbai-400052 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Agppk 5420 R (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita Nos.2863 To 2866/Mum/2013 (नििाारण वषा / Assessment Year : 2005-06 To 2008-2009) Dcit Central Circle-2, Mumbai- Vs. Shri Mohan Hotchand 400020 Khanchandani, 114, Laungani Lodge, 1St Floor, S.V.Road Khar (W), Mumbai-400052 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Agppk 5420 R (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & Cross Objection Nos.125 To 128/Mum/2014 (नििाारण वषा / Assessment Year : 2005-06 To 2008-2009) Shri Mohan Hotchand Vs. Acit Central Circle-2, Khanchandani, 114, Laungani Mumbai-400020 Lodge, 1St Floor, S.V.Road Khar (W), Mumbai-400052 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Agppk 5420 R (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. ननधाारयती की ओर से /Assessee By : Shri Vijay C. Kothari याजस्व की ओर से /Revenue By : Shri N.P.Singh सुनवाई की तायीख / Date Of Hearing : 28/01/2016 घोषणा की तायीख/Date Of Pronouncement 28/04/2016

…eding was pending for impugned order under appeal. As per the decision of jurisdictional High Court in the case of Murli Agro Products ltd., ITA No.36 36 ITA Nos.2417-2421/13 2863 to 2866/13 & CO No.125- 128/14 of 2009 and Continental Warehousing Corporation 374 ITR 645, it was held that once the assessment has attained finality, the AO while passing the assessment order u/s.153A r.w.s.143(3) of the I.T.Act could not have disturbed the assessment/reassessment order unless the materials gathered in the course of proceedings u/s.153A of the Act establish that the reliefs granted under the finalized assessment were…

Kashinath Tapuriah, Kolkatta vs. DCIT Cen Cir 2, Mumbai

In the result, the penalty appeals for all the seven years under reference are allowed for statistical purposes

Bench: Shri D. Manmohan, Vp & Shri Sanjay Arora, Am Sr. Appellant Respondent A.Ys.

…eing heard to the appellant.’ 3.1 The pleadings with regard to the assessment being without jurisdiction revolve around canvassing the scope of the assessment, claimed, relying on the decision in the case of CIT vs. Continental Warehousing Corporation [2015] 374 ITR 645 (Bom), to be restricted where the assessment is not pending (as on the date of search u/s.132(1) or requisition u/s. 132A), so that it does not abate, to the books of account, documents and materials, etc. not produced, but found during the course of search or requisition, (A.Ys. 2001-02 to 2007-08) Kashinath Tapuriah vs. Dy. CIT or to the undisc…

Chandrika Tapuriah, Mumbai vs. DCIT Cen Cir 2, Mumbai

In the result, the penalty appeals for all the seven years under reference are allowed for statistical purposes

Bench: Shri D. Manmohan, Vp & Shri Sanjay Arora, Am Sr.No.

…ided by the said department.’ 4.1 The pleadings with regard to the assessment being without jurisdiction revolve around canvassing the scope of the assessment, claimed, relying on the decision in the case of CIT vs. Continental Warehousing Corporation [2015] 374 ITR 645 (Bom), to be restricted where the assessment is not pending (as on the date of search u/s.132(1) or requisition u/s. 132A), so that it does not abate, to the books of account, documents Chandrika Tapuriah vs. Dy. CIT (A.Ys. 2001-02 to 2007-08) and materials, etc. not produced, but found during the course of search or requisition, or to the undisc…

Shri Kashinath Tapuriah, Kolkatta vs. Dy.CIT.C.C.2, Mumbai

In the result, the penalty appeals for all the seven years under reference are allowed for statistical purposes

Bench: Shri D. Manmohan, Vp & Shri Sanjay Arora, Am Sr. Appellant Respondent A.Ys.

…eing heard to the appellant.’ 3.1 The pleadings with regard to the assessment being without jurisdiction revolve around canvassing the scope of the assessment, claimed, relying on the decision in the case of CIT vs. Continental Warehousing Corporation [2015] 374 ITR 645 (Bom), to be restricted where the assessment is not pending (as on the date of search u/s.132(1) or requisition u/s. 132A), so that it does not abate, to the books of account, documents and materials, etc. not produced, but found during the course of search or requisition, (A.Ys. 2001-02 to 2007-08) Kashinath Tapuriah vs. Dy. CIT or to the undisc…