CIT v. Dhingra Metal Works

328 ITR 384High Court2010#946 most cited

What is CIT v. Dhingra Metal Works authority for?

Statements recorded and materials collected during a survey under Section 133A are not made on oath, unlike those under Section 132(4), and thus are not conclusive evidence; an income addition cannot be made solely based on such statements.

113

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2015 to 2026.

Also referred to as

CIT v. Dhingra Metal Works · Section 133A · Section 132(4) · evidentiary value of survey statement · statement not under oath · non-conclusive evidence · addition based on survey statement · retracted statement · Section 133A(3)(iii) may · survey officer oath

Also reported as

196 Taxmann 488

Sections most often in play

Section 133ASection 143(3)Section 131Section 69CSection 132(4)Section 148Section 250Section 68
Read the full judgment

Issues it is cited on

section 133a(3)(iii)section 243true and full disclosurecarry forward of lossessection 245dfull and true disclosureretracted statementdisallowance of interest expendituresection 245onus of proofnon-speaking orderunabsorbed depreciation

Judgments citing CIT v. Dhingra Metal Works

M/S Bhomiyaji Land & Finance Co., Dewas vs. The ACIT 1(1), Ujjain

In the result ground No.3& 4 are dismissed

ITA 263/IND/2013[2006-07]Status: DisposedITAT Indore31 Jan 2018AY 2006-07

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2006-07

Section 133ASection 143(2)

…incriminating material, no addition was called for by the AO as rightly held by I.T.A.T., Indore bench in the case of ACIT vs. Raj Homes P. ltd. Bhopal 9 ITJ 286 (2007) and further Hon'ble High Court of Delhi in the case of CIT vs. Dheengar Metal Works (2010) 328 ITR 384 also held that, “in any event it is settled law that though the admission is extremely important piece of evidence it cannot be said to be conclusive and it is open to the person, who has made the admission, to show that it is incorrect.” 24. We, therefore, respectfully following the decision and judgments discussed above and in the given facts…

M/S Bhoomiyaji Land & Finance Co., Dewas vs. The ITO, Dewas

In the result ground No.3& 4 are dismissed

ITA 142/IND/2013[2008-09]Status: DisposedITAT Indore31 Jan 2018AY 2008-09

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2006-07

Section 133ASection 143(2)

…incriminating material, no addition was called for by the AO as rightly held by I.T.A.T., Indore bench in the case of ACIT vs. Raj Homes P. ltd. Bhopal 9 ITJ 286 (2007) and further Hon'ble High Court of Delhi in the case of CIT vs. Dheengar Metal Works (2010) 328 ITR 384 also held that, “in any event it is settled law that though the admission is extremely important piece of evidence it cannot be said to be conclusive and it is open to the person, who has made the admission, to show that it is incorrect.” 24. We, therefore, respectfully following the decision and judgments discussed above and in the given facts…

The DCIT, 1(1), Ujjain vs. M/S Bhoomiyaji Land & Finance Co., Dewas

In the result ground No.3& 4 are dismissed

ITA 137/IND/2013[2008-09]Status: DisposedITAT Indore31 Jan 2018AY 2008-09

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2006-07

Section 133ASection 143(2)

…incriminating material, no addition was called for by the AO as rightly held by I.T.A.T., Indore bench in the case of ACIT vs. Raj Homes P. ltd. Bhopal 9 ITJ 286 (2007) and further Hon'ble High Court of Delhi in the case of CIT vs. Dheengar Metal Works (2010) 328 ITR 384 also held that, “in any event it is settled law that though the admission is extremely important piece of evidence it cannot be said to be conclusive and it is open to the person, who has made the admission, to show that it is incorrect.” 24. We, therefore, respectfully following the decision and judgments discussed above and in the given facts…

The DCIT, 1(1), Ujjain vs. M/S. Bhoomiyaji Land & Finance Ltd., Dewas

In the result ground No.3& 4 are dismissed

ITA 634/IND/2014[2010-11]Status: DisposedITAT Indore31 Jan 2018AY 2010-11

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2006-07

Section 133ASection 143(2)

…incriminating material, no addition was called for by the AO as rightly held by I.T.A.T., Indore bench in the case of ACIT vs. Raj Homes P. ltd. Bhopal 9 ITJ 286 (2007) and further Hon'ble High Court of Delhi in the case of CIT vs. Dheengar Metal Works (2010) 328 ITR 384 also held that, “in any event it is settled law that though the admission is extremely important piece of evidence it cannot be said to be conclusive and it is open to the person, who has made the admission, to show that it is incorrect.” 24. We, therefore, respectfully following the decision and judgments discussed above and in the given facts…

M/S. Bhomiyaji Land & Finance Co., Dewas vs. The ITO, Dewas

In the result ground No.3& 4 are dismissed

ITA 490/IND/2013[2007-08]Status: DisposedITAT Indore31 Jan 2018AY 2007-08

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2006-07

Section 133ASection 143(2)

…incriminating material, no addition was called for by the AO as rightly held by I.T.A.T., Indore bench in the case of ACIT vs. Raj Homes P. ltd. Bhopal 9 ITJ 286 (2007) and further Hon'ble High Court of Delhi in the case of CIT vs. Dheengar Metal Works (2010) 328 ITR 384 also held that, “in any event it is settled law that though the admission is extremely important piece of evidence it cannot be said to be conclusive and it is open to the person, who has made the admission, to show that it is incorrect.” 24. We, therefore, respectfully following the decision and judgments discussed above and in the given facts…

The DCIT, 1(1), Ujjain vs. M/S. Bhoomiyaji Land & Finance Co., Dewas

In the result ground No.3& 4 are dismissed

ITA 412/IND/2013[2007-08]Status: DisposedITAT Indore31 Jan 2018AY 2007-08

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2006-07

Section 133ASection 143(2)

…incriminating material, no addition was called for by the AO as rightly held by I.T.A.T., Indore bench in the case of ACIT vs. Raj Homes P. ltd. Bhopal 9 ITJ 286 (2007) and further Hon'ble High Court of Delhi in the case of CIT vs. Dheengar Metal Works (2010) 328 ITR 384 also held that, “in any event it is settled law that though the admission is extremely important piece of evidence it cannot be said to be conclusive and it is open to the person, who has made the admission, to show that it is incorrect.” 24. We, therefore, respectfully following the decision and judgments discussed above and in the given facts…

The DCIT, 1(1), Ujjain vs. M/S. Bhoomiyaji Land & Finance Co., Dewas

In the result ground No.3& 4 are dismissed

ITA 411/IND/2013[2006-07]Status: DisposedITAT Indore31 Jan 2018AY 2006-07

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2006-07

Section 133ASection 143(2)

…incriminating material, no addition was called for by the AO as rightly held by I.T.A.T., Indore bench in the case of ACIT vs. Raj Homes P. ltd. Bhopal 9 ITJ 286 (2007) and further Hon'ble High Court of Delhi in the case of CIT vs. Dheengar Metal Works (2010) 328 ITR 384 also held that, “in any event it is settled law that though the admission is extremely important piece of evidence it cannot be said to be conclusive and it is open to the person, who has made the admission, to show that it is incorrect.” 24. We, therefore, respectfully following the decision and judgments discussed above and in the given facts…

Smt Krishna Saha, Kolkata vs. Income Tax Officer, Ward - 52(2), Kolkata

In the result, assessee’s appeal stands allowed

ITA 2469/KOL/2013[2007-08]Status: DisposedITAT Kolkata25 Jan 2018AY 2007-08

Bench: Shri N.V.Vasudevan & Dr.A.L. Sainiassessment Year :2007-08 Smt. Krishna Saha, V/S. Income Tax Officer, 18/3, Lotus Park, Ward-52(2), 2, Kolkata-700 047 Gariahat Road, (S), [Pan No.Aklps 7653 L] Kolkata-68 अपीलाथ" /Assessee ""थ"/Respondent .. अपीलाथ" की ओर से/By Assessee Shri Aloke Kumar Ghosh, Advocate, ""थ" की ओर से/By Respondent Shri S. Dasgupta, Addl. Cit-Dr सुनवाई की तारीख/Date Of Hearing 20-12-2017 घोषणा की तारीख/Date Of Pronouncement 25-01-2018 आदेश/O R D E R Per Dr. A.L. Saini:- The Captioned Appeal Filed By The Assessee, Pertaining To Assessment Year 2007-08, Is Directed Against The Order Passed By The Ld. Commissioner Of Income Tax (Appeals)-Xxxiii, Kolkata, In Appeal No. 230/Cit(A)- Xxxxiii/Ito Ward 52(2), Kol/09-10, Dated 25.07.2013, Which In Turn Arises Out Of An Order Passed By The Assessing Officer U/S 143(3) Of The Income Tax Act, 1961 (Hereinafter Referred To As The ‘Act’), Vide His Order Dated 18.09.2009. 2.The Assessee Has Raised Following Grounds Of Appeal:- “1.For That Under The Facts & Circumstances Of The Case, The Ld. Appellate Authority Failed & Neglected To Appreciate The Facts & Merit Of The Case & Has Arbitrarily Confirmed The Addition Of Rs.28,28,423/- As Unexplained Stock & Also An Amount Of Rs.53,167/- As Observed In The Order Of The Ld. Assessing Authority.

Section 133ASection 143(3)

…t matter of addition and for that, the counsel for the assessee relied on the judgment of Hon`ble Supreme Court in the case of Khader khan Son (2012) 25 Taxman.com 413 (SC).The counsel for the assessee also relied on the judgment of Dhingra metal Works (2010) 328 ITR 384 wherein it was held that Section 133A does ITA No.2469Kol/2013 A.Y. 2007-08 Smt. Krishna Saha Vs. ITO Wd,52(2), Kol. Page 8 not mandate that any statement recorded under section 133A would have evidentiary value. For a statement to have evidentiary value, the survey officer should have been authorised to administer, oath and to record sworn stat…

Pr Commissioner of Income Tax Central -2 vs. Meeta Gutgutia Prop M/S Ferns N Petals

ITA/308/2017HC Delhi25 May 2017

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE CHANDER SHEKHAR

Section 132Section 153ASection 260A

…made during a survey. It was not a statement made during search under Section 132 (4) of the Act. The statement made during a survey, even if mistakenly taken on oath, has no probative or binding value as was explained in CIT v. Dhingra Metal Works (2010) 328 ITR 384 (Del) and in the case of CIT v. S. Khader Khan Son (2008) 300 ITR 157 (Mad); CIT v Sunrise Tooling System Pvt. Ltd. 2014-TIOL-134-HC-DEL-IT and the decision dated 2nd January, 2013 in Tax Case No. 8/1999 of the Jharkhand High Court in Shree Ganesh Trading Co. v. Commissioner of Income-Tax. Reference was also made to the instructions issued…

Pr. Commissioner of Income Tax Central 2 New Delhi vs. Meeta Gutgutia Prop M/S Ferns N Petals

ITA/310/2017HC Delhi25 May 2017

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE CHANDER SHEKHAR

Section 132Section 153ASection 260A

…made during a survey. It was not a statement made during search under Section 132 (4) of the Act. The statement made during a survey, even if mistakenly taken on oath, has no probative or binding value as was explained in CIT v. Dhingra Metal Works (2010) 328 ITR 384 (Del) and in the case of CIT v. S. Khader Khan Son (2008) 300 ITR 157 (Mad); CIT v Sunrise Tooling System Pvt. Ltd. 2014-TIOL-134-HC-DEL-IT and the decision dated 2nd January, 2013 in Tax Case No. 8/1999 of the Jharkhand High Court in Shree Ganesh Trading Co. v. Commissioner of Income-Tax. Reference was also made to the instructions issued…

Pr. Commissioner of Income Tax Central 2 New Delhi vs. Meeta Gutgutia Prop M/S Fersn N Petals

ITA/307/2017HC Delhi25 May 2017

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE CHANDER SHEKHAR

Section 132Section 153ASection 260A

…made during a survey. It was not a statement made during search under Section 132 (4) of the Act. The statement made during a survey, even if mistakenly taken on oath, has no probative or binding value as was explained in CIT v. Dhingra Metal Works (2010) 328 ITR 384 (Del) and in the case of CIT v. S. Khader Khan Son (2008) 300 ITR 157 (Mad); CIT v Sunrise Tooling System Pvt. Ltd. 2014-TIOL-134-HC-DEL-IT and the decision dated 2nd January, 2013 in Tax Case No. 8/1999 of the Jharkhand High Court in Shree Ganesh Trading Co. v. Commissioner of Income-Tax. Reference was also made to the instructions issued…

Heeralal Meghraj Doshi, Mumbai vs. Asst CIT 18(2), Mumbai

In the result, the appeals filed by the revenue are dismissed

ITA 3015/MUM/2015[2009-10]Status: DisposedITAT Mumbai15 Feb 2017AY 2009-10

Bench: Shri B.R. Baskaran (Am) & Shri Amit Shukla (Jm)

Section 133(6)Section 143(1)Section 143(3)

…rd, the appellant relies upon the following decisions- Paul Mathew & Sons v. CIT [2003[ 263 ITR 101 (Ker) CIT v. S. Khader Khan Sons [2008] 300 ITR 157 (Mad) [SLP filed by the Department dismissed -210 Taxman 248/254 CTR 228 (SC) CIT Vs. Dhingra Metal Works 328 ITR 384 (Del) Unitex Products Ltd. v. ITO [2008] 22 SOT 429 (Mum) DClT v. Premsons (2010) 130 TTJ 159 (Mum) (w) The appellant further submits in this regard that the CBDT nas issued instruction dated 10/03/2003 wherein it is categorically stated that no confessional statement be recorded and the emphasis in course of search and survey proceedings must b…

Shine Star Impex P.Ltd, Mumbai vs. DCIT Cen Cir (42), Mumbai

In the result, the appeals of the assessee’s are allowed in part

ITA 4350/MUM/2015[2009-10]Status: DisposedITAT Mumbai09 Sept 2016AY 2009-10

Bench: Shri R. C. Sharma & Shri Sandeep Gosainआमकय अऩीर सं./I.T.A. Nos.4347 & 4348/Mum/2015 (नििाारण वषा / Assessment Years: 2008-09 & 2009-10) Sunshine Import & Exports Pvt. Ltd. Dy. Cit, Central Circle (42), बिाम/ 28/3, Shree Ramniwas, 1St Bhatwadi, Mumbai Vs. Opera House, Mumbai-400 004 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. Aalcs 1023 K (अऩीराथी /Appellant) (प्रत्मथी / Respondent) : & आमकय अऩीर सं./I.T.A. Nos.4349 & 4350/Mum/2015 (नििाारण वषा / Assessment Years: 2008-09 & 2009-10) Shine Star Impex Pvt. Ltd. Dy. Cit, Central Circle (42), बिाम/ 28/3, Shree Ramniwas, 1St Bhatwadi, Mumbai Vs. Opera House, Mumbai-400 004 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. Aalcs 3998 R (अऩीराथी /Appellant) (प्रत्मथी / Respondent) : अऩीराथी की ओय से / Appellant By : Shri Vimal Punmiya – Written Submission प्रत्मथी की ओय से/Respondent By : Shri Uday Bhaskar Jakke सुनवाई की तायीख / : 19.7.2016 Date Of Hearing घोषणा की तायीख / : .9.2016 Date Of Pronouncement आदेश / O R D E R Per R. C. Sharma, A. M.:

For Appellant: Shri Vimal Punmiya – Written submissionFor Respondent: Shri Uday Bhaskar Jakke
Section 131Section 133ASection 143(3)

…आयकर अपीऱीय अधिकरण “फी” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI R. C. SHARMA, ACCOUNTANT MEMBER AND SHRI SANDEEP GOSAIN, JUDICIAL MEMBER आमकय अऩीर सं./I.T.A. Nos.4347 & 4348/Mum/2015 (नििाारण वषा / Assessment Years: 2008-09 & 2009-10) Sunshine Import & Exports Pvt. Ltd. Dy. CIT, Central Circle (42), बिाम/ 28/3, Shree Ramniwas, 1st Bhatwadi, Mumbai Vs. Opera House, Mumbai-400 004 स्थामी रेखा सं./ जीआइआय सं./ PAN/GIR No. AALCS 1023 K (अऩीराथी /Appellant) (प्रत्मथी / Respondent) : & आमकय अऩीर सं./I.T.A. Nos.4349 & 4350/Mum/2015 (नििाारण वषा / Assessment Years: 2008-09…

Shine Star Impex P.Ltd, Mumbai vs. DCIT Cen Cir (42), Mumbai

In the result, the appeals of the assessee’s are allowed in part

ITA 4349/MUM/2015[2008-09]Status: DisposedITAT Mumbai09 Sept 2016AY 2008-09

Bench: Shri R. C. Sharma & Shri Sandeep Gosainआमकय अऩीर सं./I.T.A. Nos.4347 & 4348/Mum/2015 (नििाारण वषा / Assessment Years: 2008-09 & 2009-10) Sunshine Import & Exports Pvt. Ltd. Dy. Cit, Central Circle (42), बिाम/ 28/3, Shree Ramniwas, 1St Bhatwadi, Mumbai Vs. Opera House, Mumbai-400 004 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. Aalcs 1023 K (अऩीराथी /Appellant) (प्रत्मथी / Respondent) : & आमकय अऩीर सं./I.T.A. Nos.4349 & 4350/Mum/2015 (नििाारण वषा / Assessment Years: 2008-09 & 2009-10) Shine Star Impex Pvt. Ltd. Dy. Cit, Central Circle (42), बिाम/ 28/3, Shree Ramniwas, 1St Bhatwadi, Mumbai Vs. Opera House, Mumbai-400 004 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. Aalcs 3998 R (अऩीराथी /Appellant) (प्रत्मथी / Respondent) : अऩीराथी की ओय से / Appellant By : Shri Vimal Punmiya – Written Submission प्रत्मथी की ओय से/Respondent By : Shri Uday Bhaskar Jakke सुनवाई की तायीख / : 19.7.2016 Date Of Hearing घोषणा की तायीख / : .9.2016 Date Of Pronouncement आदेश / O R D E R Per R. C. Sharma, A. M.:

For Appellant: Shri Vimal Punmiya – Written submissionFor Respondent: Shri Uday Bhaskar Jakke
Section 131Section 133ASection 143(3)

…आयकर अपीऱीय अधिकरण “फी” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI R. C. SHARMA, ACCOUNTANT MEMBER AND SHRI SANDEEP GOSAIN, JUDICIAL MEMBER आमकय अऩीर सं./I.T.A. Nos.4347 & 4348/Mum/2015 (नििाारण वषा / Assessment Years: 2008-09 & 2009-10) Sunshine Import & Exports Pvt. Ltd. Dy. CIT, Central Circle (42), बिाम/ 28/3, Shree Ramniwas, 1st Bhatwadi, Mumbai Vs. Opera House, Mumbai-400 004 स्थामी रेखा सं./ जीआइआय सं./ PAN/GIR No. AALCS 1023 K (अऩीराथी /Appellant) (प्रत्मथी / Respondent) : & आमकय अऩीर सं./I.T.A. Nos.4349 & 4350/Mum/2015 (नििाारण वषा / Assessment Years: 2008-09…

Sunshine Import & Exports P. Ltd, Mumbai vs. DCIT Cen Cir (42), Mumbai

In the result, the appeals of the assessee’s are allowed in part

ITA 4348/MUM/2015[2009-10]Status: DisposedITAT Mumbai09 Sept 2016AY 2009-10

Bench: Shri R. C. Sharma & Shri Sandeep Gosainआमकय अऩीर सं./I.T.A. Nos.4347 & 4348/Mum/2015 (नििाारण वषा / Assessment Years: 2008-09 & 2009-10) Sunshine Import & Exports Pvt. Ltd. Dy. Cit, Central Circle (42), बिाम/ 28/3, Shree Ramniwas, 1St Bhatwadi, Mumbai Vs. Opera House, Mumbai-400 004 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. Aalcs 1023 K (अऩीराथी /Appellant) (प्रत्मथी / Respondent) : & आमकय अऩीर सं./I.T.A. Nos.4349 & 4350/Mum/2015 (नििाारण वषा / Assessment Years: 2008-09 & 2009-10) Shine Star Impex Pvt. Ltd. Dy. Cit, Central Circle (42), बिाम/ 28/3, Shree Ramniwas, 1St Bhatwadi, Mumbai Vs. Opera House, Mumbai-400 004 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. Aalcs 3998 R (अऩीराथी /Appellant) (प्रत्मथी / Respondent) : अऩीराथी की ओय से / Appellant By : Shri Vimal Punmiya – Written Submission प्रत्मथी की ओय से/Respondent By : Shri Uday Bhaskar Jakke सुनवाई की तायीख / : 19.7.2016 Date Of Hearing घोषणा की तायीख / : .9.2016 Date Of Pronouncement आदेश / O R D E R Per R. C. Sharma, A. M.:

For Appellant: Shri Vimal Punmiya – Written submissionFor Respondent: Shri Uday Bhaskar Jakke
Section 131Section 133ASection 143(3)

…आयकर अपीऱीय अधिकरण “फी” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI R. C. SHARMA, ACCOUNTANT MEMBER AND SHRI SANDEEP GOSAIN, JUDICIAL MEMBER आमकय अऩीर सं./I.T.A. Nos.4347 & 4348/Mum/2015 (नििाारण वषा / Assessment Years: 2008-09 & 2009-10) Sunshine Import & Exports Pvt. Ltd. Dy. CIT, Central Circle (42), बिाम/ 28/3, Shree Ramniwas, 1st Bhatwadi, Mumbai Vs. Opera House, Mumbai-400 004 स्थामी रेखा सं./ जीआइआय सं./ PAN/GIR No. AALCS 1023 K (अऩीराथी /Appellant) (प्रत्मथी / Respondent) : & आमकय अऩीर सं./I.T.A. Nos.4349 & 4350/Mum/2015 (नििाारण वषा / Assessment Years: 2008-09…

Sri. Tulasiram, Channapatna vs. ITO, Mandya

In the result, appeal of the assessee is allowed for statistical purpose

ITA 537/BANG/2016[2008-09]Status: DisposedITAT Bangalore26 Aug 2016AY 2008-09
For Appellant: Smt. Pratibha R, AdvocateFor Respondent: Shri. Bipin C. N, JCIT
Section 131Section 133A

…ue. Ld. AR pointed out that SLP filed by the Department against the said judgment was dismissed on 20.09.2012 and reported as (2013) 352 ITR 480. Further reliance was also placed on Hon’ble Delhi High Court in the case of CIT v. Dhingra Metal Works [(2010) 328 ITR 384]. 05. Per contra, Ld. DR submitted that the additions were not solely based on the statements recorded u/s.131 of the Act. According to him there were two statements recorded from the assessee. In the second statement also assessee agreed to offer an additional income of Rs.25 lakhs and Rs.2.5 ITA.537/Bang/2016 Page - 4 lakhs. Further as per…

Mantor Capital Ltd, Mumbai vs. Asst CIT Cen Cir 22, Mumbai

In the result, appeals of the assessee are allowed in part, in terms indicated hereinabove, whereas appeal of the Revenue is dismissed

ITA 196/MUM/2015[2011-12]Status: DisposedITAT Mumbai03 Aug 2016AY 2011-12

Bench: Shri R.C. Sharma & Shri Sandeep Gosainआमकय अऩीर सं./Ita Nos.7408/M/2014 (निर्धारण वषा / Assessment Year: 2010-11) Acit Cc 3(3) Vs. Mentor Capital Ltd. 713 Raheja Centre Free Press Mumbai – 4000020 Journal Rd. Nariman Pt. Mumbai-400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaccp7995G (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./ Ita Nos. 194 To 196/M/2015 & 7512/M/2014 (निर्धारण वषा / Assessment Year: 2008-2009 To 2011-2012) Vs. Acit, Mentor Capital Ltd. 713 Raheja Centre Free Cc -22 Press Journal Rd. Mumbai – 4000020 Nariman Pt. Mumbai- 400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaccp7995G (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. याजस्व की ओर से /Revenue By : Shri N.P. Singh, Cit Dr ननधाारयती की ओर से /Assessee By : Mr. N. R. Suresh, Ar सुनवाई की तायीख / Date Of Hearing : 25/07/2016 घोषणा की तायीख/Date Of Pronouncement 03/08/2016 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Cross Appeals Filed By The Revenue Against The Order Of Cit(A)-Mumbai, For The A.Y.2010-2011 & The Appeals Filed By Assessee For Assessment Years 2008-2009 To 2011-2012, In The Matter Order Passed U/S 143(3)/143(3) R.W.S.147 Of The I.T. Act.

For Appellant: Mr. N. R. Suresh, ARFor Respondent: Shri N.P. Singh, CIT DR
Section 133Section 133ASection 143(3)Section 14ASection 3

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “B”, MUMBAI BEFORE SHRI R.C. SHARMA, ACCOUNTANT MEMBER AND SHRI SANDEEP GOSAIN, JUDICIAL MEMBER आमकय अऩीर सं./ITA Nos.7408/M/2014 (निर्धारण वषा / Assessment Year: 2010-11) ACIT CC 3(3) Vs. Mentor Capital Ltd. 713 Raheja Centre Free Press Mumbai – 4000020 Journal Rd. Nariman Pt. Mumbai-400021 स्थामी रेखा सं./ जीआइआय सं./ PAN/GIR No. : AACCP7995G (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. AND आमकय अऩीर सं./ ITA Nos. 194 to 196/M/2015 & 7512/M/2014 (निर्धारण वषा / Assessment Year: 2008-2009 to 2011-2012) Vs. ACIT, Mentor Capital Ltd. 713 Raheja Centre Free CC…

Mantor Capital Ltd, Mumbai vs. Asst CIT Cen Cir 22, Mumbai

In the result, appeals of the assessee are allowed in part, in terms indicated hereinabove, whereas appeal of the Revenue is dismissed

ITA 195/MUM/2015[2009-10]Status: DisposedITAT Mumbai03 Aug 2016AY 2009-10

Bench: Shri R.C. Sharma & Shri Sandeep Gosainआमकय अऩीर सं./Ita Nos.7408/M/2014 (निर्धारण वषा / Assessment Year: 2010-11) Acit Cc 3(3) Vs. Mentor Capital Ltd. 713 Raheja Centre Free Press Mumbai – 4000020 Journal Rd. Nariman Pt. Mumbai-400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaccp7995G (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./ Ita Nos. 194 To 196/M/2015 & 7512/M/2014 (निर्धारण वषा / Assessment Year: 2008-2009 To 2011-2012) Vs. Acit, Mentor Capital Ltd. 713 Raheja Centre Free Cc -22 Press Journal Rd. Mumbai – 4000020 Nariman Pt. Mumbai- 400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaccp7995G (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. याजस्व की ओर से /Revenue By : Shri N.P. Singh, Cit Dr ननधाारयती की ओर से /Assessee By : Mr. N. R. Suresh, Ar सुनवाई की तायीख / Date Of Hearing : 25/07/2016 घोषणा की तायीख/Date Of Pronouncement 03/08/2016 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Cross Appeals Filed By The Revenue Against The Order Of Cit(A)-Mumbai, For The A.Y.2010-2011 & The Appeals Filed By Assessee For Assessment Years 2008-2009 To 2011-2012, In The Matter Order Passed U/S 143(3)/143(3) R.W.S.147 Of The I.T. Act.

For Appellant: Mr. N. R. Suresh, ARFor Respondent: Shri N.P. Singh, CIT DR
Section 133Section 133ASection 143(3)Section 14ASection 3

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “B”, MUMBAI BEFORE SHRI R.C. SHARMA, ACCOUNTANT MEMBER AND SHRI SANDEEP GOSAIN, JUDICIAL MEMBER आमकय अऩीर सं./ITA Nos.7408/M/2014 (निर्धारण वषा / Assessment Year: 2010-11) ACIT CC 3(3) Vs. Mentor Capital Ltd. 713 Raheja Centre Free Press Mumbai – 4000020 Journal Rd. Nariman Pt. Mumbai-400021 स्थामी रेखा सं./ जीआइआय सं./ PAN/GIR No. : AACCP7995G (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. AND आमकय अऩीर सं./ ITA Nos. 194 to 196/M/2015 & 7512/M/2014 (निर्धारण वषा / Assessment Year: 2008-2009 to 2011-2012) Vs. ACIT, Mentor Capital Ltd. 713 Raheja Centre Free CC…

Mantor Capital Ltd, Mumbai vs. Asst CIT Cen Cir 22, Mumbai

In the result, appeals of the assessee are allowed in part, in terms indicated hereinabove, whereas appeal of the Revenue is dismissed

ITA 194/MUM/2015[2008-09]Status: DisposedITAT Mumbai03 Aug 2016AY 2008-09

Bench: Shri R.C. Sharma & Shri Sandeep Gosainआमकय अऩीर सं./Ita Nos.7408/M/2014 (निर्धारण वषा / Assessment Year: 2010-11) Acit Cc 3(3) Vs. Mentor Capital Ltd. 713 Raheja Centre Free Press Mumbai – 4000020 Journal Rd. Nariman Pt. Mumbai-400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaccp7995G (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./ Ita Nos. 194 To 196/M/2015 & 7512/M/2014 (निर्धारण वषा / Assessment Year: 2008-2009 To 2011-2012) Vs. Acit, Mentor Capital Ltd. 713 Raheja Centre Free Cc -22 Press Journal Rd. Mumbai – 4000020 Nariman Pt. Mumbai- 400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaccp7995G (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. याजस्व की ओर से /Revenue By : Shri N.P. Singh, Cit Dr ननधाारयती की ओर से /Assessee By : Mr. N. R. Suresh, Ar सुनवाई की तायीख / Date Of Hearing : 25/07/2016 घोषणा की तायीख/Date Of Pronouncement 03/08/2016 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Cross Appeals Filed By The Revenue Against The Order Of Cit(A)-Mumbai, For The A.Y.2010-2011 & The Appeals Filed By Assessee For Assessment Years 2008-2009 To 2011-2012, In The Matter Order Passed U/S 143(3)/143(3) R.W.S.147 Of The I.T. Act.

For Appellant: Mr. N. R. Suresh, ARFor Respondent: Shri N.P. Singh, CIT DR
Section 133Section 133ASection 143(3)Section 14ASection 3

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “B”, MUMBAI BEFORE SHRI R.C. SHARMA, ACCOUNTANT MEMBER AND SHRI SANDEEP GOSAIN, JUDICIAL MEMBER आमकय अऩीर सं./ITA Nos.7408/M/2014 (निर्धारण वषा / Assessment Year: 2010-11) ACIT CC 3(3) Vs. Mentor Capital Ltd. 713 Raheja Centre Free Press Mumbai – 4000020 Journal Rd. Nariman Pt. Mumbai-400021 स्थामी रेखा सं./ जीआइआय सं./ PAN/GIR No. : AACCP7995G (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. AND आमकय अऩीर सं./ ITA Nos. 194 to 196/M/2015 & 7512/M/2014 (निर्धारण वषा / Assessment Year: 2008-2009 to 2011-2012) Vs. ACIT, Mentor Capital Ltd. 713 Raheja Centre Free CC…

Mentor Capital Ltd, Mumbai vs. DCIT Cen Cir 22, Mumbai

In the result, appeals of the assessee are allowed in part, in terms indicated hereinabove, whereas appeal of the Revenue is dismissed

ITA 7512/MUM/2014[2010-11]Status: DisposedITAT Mumbai03 Aug 2016AY 2010-11

Bench: Shri R.C. Sharma & Shri Sandeep Gosainआमकय अऩीर सं./Ita Nos.7408/M/2014 (निर्धारण वषा / Assessment Year: 2010-11) Acit Cc 3(3) Vs. Mentor Capital Ltd. 713 Raheja Centre Free Press Mumbai – 4000020 Journal Rd. Nariman Pt. Mumbai-400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaccp7995G (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./ Ita Nos. 194 To 196/M/2015 & 7512/M/2014 (निर्धारण वषा / Assessment Year: 2008-2009 To 2011-2012) Vs. Acit, Mentor Capital Ltd. 713 Raheja Centre Free Cc -22 Press Journal Rd. Mumbai – 4000020 Nariman Pt. Mumbai- 400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaccp7995G (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. याजस्व की ओर से /Revenue By : Shri N.P. Singh, Cit Dr ननधाारयती की ओर से /Assessee By : Mr. N. R. Suresh, Ar सुनवाई की तायीख / Date Of Hearing : 25/07/2016 घोषणा की तायीख/Date Of Pronouncement 03/08/2016 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Cross Appeals Filed By The Revenue Against The Order Of Cit(A)-Mumbai, For The A.Y.2010-2011 & The Appeals Filed By Assessee For Assessment Years 2008-2009 To 2011-2012, In The Matter Order Passed U/S 143(3)/143(3) R.W.S.147 Of The I.T. Act.

For Appellant: Mr. N. R. Suresh, ARFor Respondent: Shri N.P. Singh, CIT DR
Section 133Section 133ASection 143(3)Section 14ASection 3

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “B”, MUMBAI BEFORE SHRI R.C. SHARMA, ACCOUNTANT MEMBER AND SHRI SANDEEP GOSAIN, JUDICIAL MEMBER आमकय अऩीर सं./ITA Nos.7408/M/2014 (निर्धारण वषा / Assessment Year: 2010-11) ACIT CC 3(3) Vs. Mentor Capital Ltd. 713 Raheja Centre Free Press Mumbai – 4000020 Journal Rd. Nariman Pt. Mumbai-400021 स्थामी रेखा सं./ जीआइआय सं./ PAN/GIR No. : AACCP7995G (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. AND आमकय अऩीर सं./ ITA Nos. 194 to 196/M/2015 & 7512/M/2014 (निर्धारण वषा / Assessment Year: 2008-2009 to 2011-2012) Vs. ACIT, Mentor Capital Ltd. 713 Raheja Centre Free CC…