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 366,470 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.

M/S. Primus Real Estates Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeals filed by the assessee for assessment

ITA 5760/DEL/2013[2007-08]Status: DisposedITAT Delhi19 Feb 2016AY 2007-08

Bench: Shri N.K. Saini, Am & Smt. Beena A. Pillai, Jm

For Appellant: Shri Somil Agrawal &For Respondent: Shri O.P. Meena, CIT, DR
Section 132Section 132(1)Section 143Section 153ASection 40ASection 40A(3)

…ssessments can be made under Section 153A in the absence of any seized incriminating material. The Hon’ble Delhi High Court after referring to the various precedents on the subject i.e. CIT Vs. Continental Warehousing Corporation (Nhava Sheva) Ltd. [2015] 58 Taxmann.com 78 (Bom.) and the decision of the Hon’ble Bombay High Court in the case of CIT Vs. M/s. Murli Agro Products Ltd., ITA No. 36/2009, dated 29th October, 2010, has summarized the legal position as under: “Summary of the legal position 37. On a conspectus of Section 153A(1) of the Act, read with the provisos thereto, and in the light of the la…

DCIT Cen Cir 23 Cen RG 7, Mumbai vs. Rasesh B Kanakia, Mumbai

In the result, all the three appeals filed by the Revenue are dismissed

ITA 3195/MUM/2014[2008-09]Status: DisposedITAT Mumbai10 Feb 2016AY 2008-09

Bench: Shri Amit Shukla & Shri Ramit Kochar

For Appellant: Shri Vijay Mehta
Section 132Section 132(1)Section 143(2)Section 143(3)Section 153ASection 57

…आयकर अपील"य अ"धकरण “D” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No. 3192/Mum/2014 ("नधा"रण वष" / Assessment Year : 2005-06) आयकर अपील सं./I.T.A. No. 3193/Mum/2014 ("नधा"रण वष" / Assessment Year : 2006-07) आयकर अपील सं./I.T.A. No. 3194/Mum/2014 ("नधा"रण वष" / Assessment Year : 2007-08) आयकर अपील सं./I.T.A. No. 3195/Mum/2014 ("नधा"रण वष" / Assessment Year : 2008-09) आयकर अपील सं./I.T.A. No. 3196/Mum/2014 ("नधा"रण वष" / Assessment Year : 2009-10) Dy. Commissioner of Shri Rasesh B.…

DCIT Cen Cir 23 Cen RG 7, Mumbai vs. Rasesh B Kanakia, Mumbai

In the result, all the three appeals filed by the Revenue are dismissed

ITA 3194/MUM/2014[2007-08]Status: DisposedITAT Mumbai10 Feb 2016AY 2007-08

Bench: Shri Amit Shukla & Shri Ramit Kochar

For Appellant: Shri Vijay Mehta
Section 132Section 132(1)Section 143(2)Section 143(3)Section 153ASection 57

…आयकर अपील"य अ"धकरण “D” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No. 3192/Mum/2014 ("नधा"रण वष" / Assessment Year : 2005-06) आयकर अपील सं./I.T.A. No. 3193/Mum/2014 ("नधा"रण वष" / Assessment Year : 2006-07) आयकर अपील सं./I.T.A. No. 3194/Mum/2014 ("नधा"रण वष" / Assessment Year : 2007-08) आयकर अपील सं./I.T.A. No. 3195/Mum/2014 ("नधा"रण वष" / Assessment Year : 2008-09) आयकर अपील सं./I.T.A. No. 3196/Mum/2014 ("नधा"रण वष" / Assessment Year : 2009-10) Dy. Commissioner of Shri Rasesh B.…

DCIT Cen Cir 23 Cen RG 7, Mumbai vs. Rasesh B Kanakia, Mumbai

In the result, all the three appeals filed by the Revenue are dismissed

ITA 3193/MUM/2014[2006-07]Status: DisposedITAT Mumbai10 Feb 2016AY 2006-07

Bench: Shri Amit Shukla & Shri Ramit Kochar

For Appellant: Shri Vijay Mehta
Section 132Section 132(1)Section 143(2)Section 143(3)Section 153ASection 57

…आयकर अपील"य अ"धकरण “D” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No. 3192/Mum/2014 ("नधा"रण वष" / Assessment Year : 2005-06) आयकर अपील सं./I.T.A. No. 3193/Mum/2014 ("नधा"रण वष" / Assessment Year : 2006-07) आयकर अपील सं./I.T.A. No. 3194/Mum/2014 ("नधा"रण वष" / Assessment Year : 2007-08) आयकर अपील सं./I.T.A. No. 3195/Mum/2014 ("नधा"रण वष" / Assessment Year : 2008-09) आयकर अपील सं./I.T.A. No. 3196/Mum/2014 ("नधा"रण वष" / Assessment Year : 2009-10) Dy. Commissioner of Shri Rasesh B.…

DCIT Cen Cir 23 Cen RG 7, Mumbai vs. Rasesh B.Kanakia, Mumbai

In the result, all the three appeals filed by the Revenue are dismissed

ITA 3192/MUM/2014[2005-06]Status: DisposedITAT Mumbai10 Feb 2016AY 2005-06

Bench: Shri Amit Shukla & Shri Ramit Kochar

For Appellant: Shri Vijay Mehta
Section 132Section 132(1)Section 143(2)Section 143(3)Section 153ASection 57

…आयकर अपील"य अ"धकरण “D” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No. 3192/Mum/2014 ("नधा"रण वष" / Assessment Year : 2005-06) आयकर अपील सं./I.T.A. No. 3193/Mum/2014 ("नधा"रण वष" / Assessment Year : 2006-07) आयकर अपील सं./I.T.A. No. 3194/Mum/2014 ("नधा"रण वष" / Assessment Year : 2007-08) आयकर अपील सं./I.T.A. No. 3195/Mum/2014 ("नधा"रण वष" / Assessment Year : 2008-09) आयकर अपील सं./I.T.A. No. 3196/Mum/2014 ("नधा"रण वष" / Assessment Year : 2009-10) Dy. Commissioner of Shri Rasesh B.…

M/S. Lairy Distributors Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, all the appeals of the assessees stand allowed on legal grounds Nos

ITA 6947/DEL/2014[2006-07]Status: DisposedITAT Delhi27 Jan 2016AY 2006-07

Bench: Shri Chandra Mohan Garg & Shri L.P. Sahu

For Appellant: Shri Salil Aggarwal, AdvFor Respondent: Shri Ramesh Chandra, CIT-DR
Section 143(3)Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI `A’ BENCH, NEW DELHI 1 BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER, AND SHRI L.P. SAHU, ACCOUNTANT MEMBER I.T.A. No. 6947/Del/2014 Assessment Year : 2006-07 M/s Lairy Distributors Pvt. Ltd Vs. The Dy. C.I.T A-15, Ashok Vihar, Phase – 1 Central Circle - 03 New Delhi New Delhi PAN: AABCL 1152 E I.T.A.No. 7060/Del/2014 Assessment Year : 2007-08 M/s Sunny Infra Projects Ltd Vs. The CIT(A) - XXVI A-15, Ashok Vihar, Phase – 1 Delhi Delhi PAN: AAECS 3929 B I.T.A. No. 6948/Del/2014 Assessment Year : 2007-08 M/s Balram Vinimay Pvt. Ltd Vs. The Dy. C.I.T A-15, Ashok Viha…

Samarthmal P. Mali, Mumbai vs. Asst CIT (OSD I) Cen RG 7, Mumbai

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

ITA 1730/MUM/2013[2007-08]Status: DisposedITAT Mumbai14 Jan 2016AY 2007-08

Bench: Shri D. Karunakara Rao & Shri Amarjit Singhi.T.A. No.1730/M/2013 (Assessment Year: 2007-2008) फनाभ/ Mr. Samrathmal P. Mali, Acit (Osd-I), 27, 2Nd Floor, Mantri Corner Central Range 7, Vs. Bldg., Opp. Swaraj Restaurant, 413, Aayakar Bhavan, Phadke Chowk, Gokhale Road, Maharshi Karve Road, Dadar (W), Mumbai – 400 025. Mumbai – 400 020. स्थामी रेखा सं./ Pan : Aahpm6079Q (अऩीराथी /Appellant) .. (प्रत्मथी / Respondent)

For Appellant: Shri Girish DaveFor Respondent: Shri A.K. Jha, CIT-DR
Section 132Section 132(4)Section 153Section 234A

…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…

Ideal Appliances Co. P.Ltd, Mumbai vs. DCIT Cen Cir 44, Mumbai

ITA 173/MUM/2015[2005-06]Status: DisposedITAT Mumbai31 Dec 2015AY 2005-06

Bench: Shri D. Karunakara Rao & Shri Sandeep Gosain

For Appellant: Shri Rahul HakaniFor Respondent: Shri Pratap Singh, DR
Section 132Section 142(1)Section 143Section 143(3)Section 153A

…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…

Nalin P. Choksey, Mumbai vs. DCIT Cir 45, Mumbai

In the result, the appeal in ITA No

ITA 1769/MUM/2011[2002-03]Status: DisposedITAT Mumbai11 Dec 2015AY 2002-03

Bench: Shri Amit Shukla & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 1769/Mum/2011 ("नधा"रण वष" / Assessment Year : 2002-03) आयकर अपील सं./I.T.A. No. 1770/Mum/2011 ("नधा"रण वष" / Assessment Year : 2004-05) आयकर अपील सं./I.T.A. No. 1771/Mum/2011 ("नधा"रण वष" / Assessment Year : 2005-06) आयकर अपील सं./I.T.A. No. 1772/Mum/2011 ("नधा"रण वष" / Assessment Year : 2008-09) आयकर अपील सं./I.T.A. No. 1773/Mum/2011 ("नधा"रण वष" / Assessment Year : 2003-04) आयकर अपील सं./I.T.A. No. 1774/Mum/2011 ("नधा"रण वष" / Assessment Year : 2006-07) Mr. Nalin P. Choksey, बनाम/ The. Dy. Cit, Krishna Villa, Central Circle 45, V. Linking Road, Aayakar Bhavan, Santacruz (W), Mumbai – 400 020. Mumbai – 400 054. "थायी लेखा सं./Pan :Aabpc0675L (अपीलाथ" /Appellant) .. (""यथ" / Respondent) Assessee By Shri Hari S. Raheja Respondent By : Shri Gulshan Raj सुनवाई क" तार"ख /Date Of Hearing : 19-11-2015 घोषणा क" तार"ख /Date Of Pronouncement : 11-12-2015

For Respondent: Shri Gulshan Raj
Section 132(1)Section 153A

…आयकर अपील"य अ"धकरण “G” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No. 1769/Mum/2011 ("नधा"रण वष" / Assessment Year : 2002-03) आयकर अपील सं./I.T.A. No. 1770/Mum/2011 ("नधा"रण वष" / Assessment Year : 2004-05) आयकर अपील सं./I.T.A. No. 1771/Mum/2011 ("नधा"रण वष" / Assessment Year : 2005-06) आयकर अपील सं./I.T.A. No. 1772/Mum/2011 ("नधा"रण वष" / Assessment Year : 2008-09) आयकर अपील सं./I.T.A. No. 1773/Mum/2011 ("नधा"रण वष" / Assessment Year : 2003-04) आयकर अपील सं./I.T.A. No. 1774/Mum/201…

ACIT, C.C. Xxvii, Kolkata vs. M/S. Kanchan Oil Industries Limited, Kolkata

In the result, the appeals of the revenue are dismissed and cross objections of the assessee are dismissed as being withdrawn

ITA 725/KOL/2011[2008-09]Status: DisposedITAT Kolkata09 Dec 2015AY 2008-09

Bench: : Shri M. Balaganeshita No. 725/Kol/2011 A.Y 2008-09 Acit, Cc-Xxvii, Kolkata Vs. M/S. Kanchan Oil Industries Ltd Pan:Aabck 2533L (Appellant) (Respondent) Ita Nos. 1390, 1391 & 1553/Kol/2010 A.Ys 2003-04, 2004-05 & 2007-08 Dcit, Cc-Xxvii, Kolkata Vs. M/S. Kanchan Oil Industries Ltd Pan:Aabck 2533L (Appellant) (Respondent) Co Nos. 106, 107 & 140/Kol/2010 [ A/O Ita Nos.1390, 1391& 1553/Kol/2010 Ays. ’03-04, ’04-05& ’07-08] For The Appellant/Department: None Appeared For The Respondent/Assessee : Shria.K Tibrewal, Fca

For Appellant: ShriA.K Tibrewal, FCAFor Respondent: None appeared
Section 132Section 139(1)Section 143(3)Section 14ASection 153ASection 80I

…our understanding of the provisions of section 153A of the Act is also supported by the decision of the Hon’ble Bombay High Court in the case of CIT vs Continental Warehousing Corporation (Nhava Sheva) Ltd and All Cargo Global Logistics Ltd reported in (2015) 374 ITR 645 (Bom) vide order dated 21.4.2015, wherein the facts before the Bombay High Court and decision rendered thereon are as below :- “Under section 153A of the Income-tax Act, 1961, which enables carrying out of search or exercise of power of requisition, assessment in furtherance thereof is contemplated. There is a mandate to issue notices under secti…

Kiran Omprakash Goneka, Mumbai vs. ACIT Cen Cir 14, Mumbai

The appeal of the assessee is partly allowed for statistical purposes

ITA 5566/MUM/2012[2008-09]Status: DisposedITAT Mumbai07 Dec 2015AY 2008-09

Bench: Shri Shailendra Kumar Yadav & Shri Rajesh Kumar.

For Appellant: Shri Hero Rai, A.RFor Respondent: Shri Anand Mohan, CIT
Section 132Section 153ASection 2(22)(e)Section 222

…s. 143(3) was not based on the incriminating material as found during the search operation and therefore, the ITA Nos.5565, 5566, 5567 & 5568/Mum/2012 (05-06,08-09, 09-10 & 10-11) Page 5 same were bad in law. The ld. Counsel relied on some decisions, namely, 374 ITR 645 (Bom) CIT vs. (1) Continental Warehousing Corporation (Nhava Sheva) Ltd. and (2) All Cargo Global Logistics Ltd., Bombay High Court (Nagpur) CIT vs. Murli Agro Products Ltd. (ITA No.36 of 2009), 137 ITD 287 (Mum_Trib) (SB) All Cargo Global Logistics Ltd. vs. DCIT, 259 CTR 281 (Raj) Jai Steel (India) vs. Asst. CIT , 234 Taxman 300 (Del) CIT vs. Ka…

Kiran Omprakash Goneka, Mumbai vs. ACIT Cen Cir 14, Mumbai

The appeal of the assessee is partly allowed for statistical purposes

ITA 5565/MUM/2012[2005-06]Status: DisposedITAT Mumbai07 Dec 2015AY 2005-06

Bench: Shri Shailendra Kumar Yadav & Shri Rajesh Kumar.

For Appellant: Shri Hero Rai, A.RFor Respondent: Shri Anand Mohan, CIT
Section 132Section 153ASection 2(22)(e)Section 222

…s. 143(3) was not based on the incriminating material as found during the search operation and therefore, the ITA Nos.5565, 5566, 5567 & 5568/Mum/2012 (05-06,08-09, 09-10 & 10-11) Page 5 same were bad in law. The ld. Counsel relied on some decisions, namely, 374 ITR 645 (Bom) CIT vs. (1) Continental Warehousing Corporation (Nhava Sheva) Ltd. and (2) All Cargo Global Logistics Ltd., Bombay High Court (Nagpur) CIT vs. Murli Agro Products Ltd. (ITA No.36 of 2009), 137 ITD 287 (Mum_Trib) (SB) All Cargo Global Logistics Ltd. vs. DCIT, 259 CTR 281 (Raj) Jai Steel (India) vs. Asst. CIT , 234 Taxman 300 (Del) CIT vs. Ka…

Lalit Mohan Dhanda, Mumbai vs. DCIT Cen Cir 39, Mumbai

In the result, assessee’s appeal for A

ITA 3180/MUM/2012[2007-08]Status: DisposedITAT Mumbai30 Nov 2015AY 2007-08

Bench: Shri Jason P. Boaz, Am & Shri Pawan Singh, Jm

For Appellant: Ms. Amrita Misra
Section 132Section 139Section 143(3)Section 153ASection 234B

…of low household expenses is bad-in law and thus should be deleted. 5. In this regard, we would like to place reliance on the decision of jurisdictional Bombay High Court in the case of Commissioner of Income Tax vs. All Cargo Global Logistics Ltd reported in 374 ITR 645. 6. It is submitted that the additional ground of appeal raised is purely a question of law and no new facts are required to be brought on record. It is humbly prayed that the additional ground of appeal may kindly be admitted and adjudicated by Your Honours. In this regard, we rely upon the following decisions rendered by various Courts. i. Nati…

Manisha R. Doshi, Mumbai vs. ACIT Cen Cir 12, Mumbai

In the result, both the assessees appeal stands allowed

ITA 441/MUM/2010[2005-06]Status: DisposedITAT Mumbai30 Nov 2015AY 2005-06

Bench: Shri Amit Shukla & Shri Ramit Kochar

For Respondent: Dr. P Daniel
Section 132(1)Section 139(1)Section 143(1)Section 143(2)Section 153ASection 68Section 69C

…support of his contention, he strongly relied upon the decision of ITAT Special Bench in the case of All Cargo Global Logistics Ltd. vs DCIT, reported in 137 ITD 237 which has now been affirmed by the jurisdictional High Court in the same case now reported in 374 ITR 645. He further submitted that in the return of income field for the earlier years, the assessee has duly disclosed the purchase of shares; transfer of share certificate in the name of the assessee; date of dematerialization; and various dates of sale of shares along with the documentary evidences. Thus, right from the stage of purchase of shares to…

Neeta R. Doshi, Mumbai vs. ACIT Cen Cir 12, Mumbai

In the result, both the assessees appeal stands allowed

ITA 439/MUM/2010[2005-06]Status: DisposedITAT Mumbai30 Nov 2015AY 2005-06

Bench: Shri Amit Shukla & Shri Ramit Kochar

For Respondent: Dr. P Daniel
Section 132(1)Section 139(1)Section 143(1)Section 143(2)Section 153ASection 68Section 69C

…support of his contention, he strongly relied upon the decision of ITAT Special Bench in the case of All Cargo Global Logistics Ltd. vs DCIT, reported in 137 ITD 237 which has now been affirmed by the jurisdictional High Court in the same case now reported in 374 ITR 645. He further submitted that in the return of income field for the earlier years, the assessee has duly disclosed the purchase of shares; transfer of share certificate in the name of the assessee; date of dematerialization; and various dates of sale of shares along with the documentary evidences. Thus, right from the stage of purchase of shares to…

Kundan Rice Mills Ltd., Delhi vs. ACIT, Karnal

In the result, all the appeals of the department as well as the cross objections of the assessee are allowed for statistical purposes

ITA 31/DEL/2015[2005-06]Status: DisposedITAT Delhi30 Nov 2015AY 2005-06

Bench: Shri N.K.Saini & Shri C.M. Garg

For Appellant: Shri Ved Jain, CAFor Respondent: Shri Gajanand Meena, CIT-DR
Section 133ASection 145Section 153A

…de u/s 153A of the Act. Reliance was placed on the following case laws: 1. PR. CIT Vs. Kurele Paper Mills Ltd. ITA No. 369/2015 dated 6.7.2015 2. CIT-II Thane Vs. Continental Warehousing Corporation [NhavaSheva] Ltd All Cargo Global Logistics Ltd [2015] 374 ITR 645 [Bom] Reliance was also placed on the following judgments of the Delhi Bench of the ITAT:- Jakson Engineering Ltd vs ACIT [ITA No. 349- i) 350/Del/2013 dated 11-04-2014] Parsvnath Developers Ltd. vs DCIT [ ITA No. ii) 5188/Del/2013 dated 31-10-2014] Sanjay Aggarwal vs DCIT [ITA No.3184/Del/2013 dated iii) 16-06- 2014] Kusum Gupta vs. DCI…

Satyapal Jain, Mumbai vs. DCIT, Cetral Circle - 39, Mumbai

In the result, both the appeal filed by the assessee are partly allowed

ITA 2719/MUM/2013[2006-07]Status: DisposedITAT Mumbai26 Nov 2015AY 2006-07

Bench: Shri Amit Shukla & Shri Ashwani Taneja

For Respondent: Shri Rajesh Rajan Prasad
Section 132Section 132(1)Section 143(3)Section 153ASection 23(1)(a)Section 69B

…1 Satypal Jain ITA No.2718/Mum/2013 आयकर अपीलीय अिधकरण “जी” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G”, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI ASHWANI TANEJA, ACCOUNTANT MEMBER ITA No. : 2719/Mum/2013 (Assessment year: 2006-07) ITA No. : 2718/Mum/2013 (Assessment year: 2007-08) Satypal Jain, Vs Dy. Commissioner of Income 82, Maker Chamber, Tax- Central Circle -39, III, Nariman Point, Aayakar Bhavan, Mumbai -400 021 Mumbai "थयी लेखा सं.:PAN: AABPJ 1888 Q अपीलाथ" (Appellant) ""यथ" (Respondent) Appellant by Shri Vijay Mehta : Respondent by : Shri Rajesh Rajan Prasad…

Satyapal Jain, Mumbai vs. DCIT, Cetral Circle - 39, Mumbai

In the result, both the appeal filed by the assessee are partly allowed

ITA 2718/MUM/2013[2007-08]Status: DisposedITAT Mumbai26 Nov 2015AY 2007-08

Bench: Shri Amit Shukla & Shri Ashwani Taneja

For Respondent: Shri Rajesh Rajan Prasad
Section 132Section 132(1)Section 143(3)Section 153ASection 23(1)(a)Section 69B

…1 Satypal Jain ITA No.2718/Mum/2013 आयकर अपीलीय अिधकरण “जी” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G”, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI ASHWANI TANEJA, ACCOUNTANT MEMBER ITA No. : 2719/Mum/2013 (Assessment year: 2006-07) ITA No. : 2718/Mum/2013 (Assessment year: 2007-08) Satypal Jain, Vs Dy. Commissioner of Income 82, Maker Chamber, Tax- Central Circle -39, III, Nariman Point, Aayakar Bhavan, Mumbai -400 021 Mumbai "थयी लेखा सं.:PAN: AABPJ 1888 Q अपीलाथ" (Appellant) ""यथ" (Respondent) Appellant by Shri Vijay Mehta : Respondent by : Shri Rajesh Rajan Prasad…

Manjula Mangalprabhat Lodha, Mumbai vs. DCIT Cen Cir 7(3)(Erstwhile Cen Cir 4(2), Mumbai

In the result, the appeal of the assessee is allowed as above

ITA 3462/MUM/2015[2005-06]Status: DisposedITAT Mumbai30 Oct 2015AY 2005-06
For Appellant: Shri Anuj KisnadwalaFor Respondent: Shri T. Sasi Kumar
Section 132Section 139(1)Section 143(2)Section 143(3)Section 153Section 153ASection 153A(1)Section 69Section 69C

…ting material was found during the course of search regarding the unexplained nature of the cash balance. In support of the said proposition, the Ld. Representative for the assessee has relied upon the following decisions:- 4 (i) All Cargo Global Logistics, 374 ITR 645 (Bom) (ii) Suncity Alloys (P) Ltd. vs. ACIT, 124 TTJ 674 (Jod) (iii) Athithi N. Patel, ITA No.43/Mum/2010 order dated 22/08/2012 (iv) Saf Yeast Company Pvt. Ltd. vs. ACIT, ITA NO.1074/PN/2007 order dated 03.10.2012 (v) B.R. Machine Tools Pvt. Ltd. vs. ACIT, ITA No.4174 to 4177/Mum/2013 order dated 06.12.2013. (vi) Gurinder Singh Bawa, ITA No.2075…

Abhinandan Lodha, Mumbai vs. DCIT Cen Cir 7(3)(Erstwhile Cen Cir 4(2), Mumbai

In the result, the appeal of the assessee is allowed, as above

ITA 3459/MUM/2015[2005-06]Status: DisposedITAT Mumbai30 Oct 2015AY 2005-06
For Appellant: Shri Anuj KishnadwalaFor Respondent: Shri T. Sasi Kumar
Section 132Section 139(1)Section 143(2)Section 143(3)Section 153Section 153ASection 153A(1)

…less some incriminating material was found during the course of search regarding ingenuineness of the gifts. In support of the said proposition, the Ld. Representative for the assessee has relied upon the following decisions:- (i) All Cargo Global Logistics, 374 ITR 645 (Bom) (ii) Suncity Alloys (P) Ltd. vs. ACIT, 124 TTJ 674 (Jod) (iii) Athithi N. Patel, ITA No.43/Mum/2010 order dated 22/08/2012 (iv) Saf Yeast Company Pvt. Ltd. vs. ACIT, ITA NO.1074/PN/2007 order dated 03.10.2012 4 (v) B.R. Machine Tools Pvt. Ltd. vs. ACIT, ITA No.4174 to 4177/Mum/2013 order dated 06.12.2013. (vi) Gurinder Singh Bawa, ITA No.…