CIT v. Gurinder Singh Bawa

Kanji Pitamber & Co., Mumbai vs. DCIT CC 40, Mumbai

In the result, the appeal of the assessee is partly allowed

Bench: Shri C.N. Prasad & Shri Rajesh Kumar

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “H”, MUMBAI BEFORE SHRI C.N. PRASAD, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER ITA Nos.467 & 468/M/2015 Assessment Years: 2009-10 & 2010-11 M/s. Kanji Pitamber & DCIT Range-7(1), Co., Old Range DCIT CC-40, 653, 6th Floor, 40, Ground Floor, Hashim Building, Vs. Aayakar Bhavan, Veer Nariman Road, M.K. Road, Fort, Mumbai - 400020 Mumbai- 400 020 PAN: AAFFK 3129B (Appellant) (Respondent) Present for: Assessee by : Shri Rahul K. Hakani, A.R. Revenue by : Shri Anadi Varma, D.R. Date of Hearing : 08.03.2018 Date of Pronouncement : 14.05.2018 O R D E…

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

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

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

…, then the assessee can make a fresh claim which is evident from the fact that the Hon’ble jurisdictional High Court in the case of CITvs Continental Warehousing Corporation (Nava Sheva) Ltd 2015) 374 ITR 645 (Bom) and in CIT vs Gurinder Singh Bawa (2016) 386 ITR 483 (Bom) it was held that the assessments / re-assessment proceedings that are pending on the date of conducting search u/s 132 shall stand abated and not the assessments / re-assessments already finalised for those assessment years covered u/s 153A. In this case, the assessment for the assessment year 2009-10 onwards are abated as the time limit…

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

In the result all the appeals for A

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

…roducts Pvt. Ltd. The legal position is now well settled in this regard by the judgment of Hon’ble Bombay High Court in the case of All Cargo Global Logistics 374 ITR 645 (Bom) and judgments of Hon’ble Delhi High Court in the case of GurvindersinghBawavs DCIT 386 ITR 483 (Del) and CIT vs Kabul Chawla 380 ITR 573 (Del). 21 ITA No3226-3232.M.17 A.Y.2008-09 to 2014-15 4. Under these circumstances, when the A.O himself did not have the jurisdiction to examine the said loan, then how the lad. Principal CIT can take a view that non examination of loan by the A.O made the assessment order as erroneous and prejudicial t…

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

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

…rder u/s.153C, that the order passed by him was bad in law. He relied upon the cases of Continental Ware - housing Corporation (374 ITR 645), Lavnya Land Private Ltd. (397 ITR 246), Nikki Drugs and Chemicals Private Ltd. (386 ITR 680) and Gurinder Singh Bawa (386 ITR 483).With regard to AY.s 2010-11 and 2011-12,he stated that returns were filed on 20/09/2010 and 27/09/2011 respectively, that the same were processed and accepted u/s.143 (1) of the Act.It 1366/M/16;3486-87/M/16- M/s. Gitanjali Infratech Ltd. was further argued that the FAA,while deciding the appeal for the AY. 2009-10 did not confirm the additions…

Vikram Tannan, Mumbai vs. Asst CIT Cen Cir 20, Mumbai

In the result, appeals filed by the assessee for assessment years 2009-

Bench: Shri Shamim Yahya (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2009-10 Assessment Year: 2010-11 & Assessment Year: 2011-12 Shri Vikram Tannan, The Asst Cit, Capsulation Premises, Central Circle -20, 1St Floor, Sion Trombay Road, Aaykar Bhavan, Deonar, Vs. Maharshi Karve Road, Mumbai - 400088 Churchgate, Pan: Aabpt3016G Mumbai - 400020 (Appellant) (Respondent) Assessee By : Shri Nitesh Joshi (Ar) Revenue By : Ms. Aarjoo Garodia( Dr) Date Of Hearing: 07/12/2017 Date Of Pronouncement: 17/01/2018

…ed amount of tax evaded was excessive and not justified.” 4. Before us, the Ld. counsel for the assessee submitted that there was no basis for issuing notice u/s 153A and as per the law laid down by the Hon’ble Bombay High Court in CIT vs. Gurinder Singh Baba 386 ITR 483 proceedings u/s 153A are bad and without jurisdiction as no assessments were pending at that time and no incriminating evidence was found during search. The Ld. counsel further submitted that since the appellant/assessee has suo moto offered income of Rs. 18,95,112/- to tax in the return of income filed u/s 153A, which had been missed out due to…

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) :

…ment. Therefore, addition could be made only on the basis of incriminating material found during search. Further, the revenue’s appeal against the said order of the Tribunal has been dismissed by Hon’ble Bombay High Court in CIT Vs. Gurinder Singh Bawa [2015 79 Taxmann.com 398] finding no substantial question of law in the same. Hence, facts being identical, following binding judicial precedent, we dismiss revenue’s appeal. Assessee’s Appeal ITA No. 3077/Mum/2014, AY 2006-07 9. In this year, the assessee has suffered another quantum addition of Rs.72.18 Lacs, being expenses incurred for charitable purposes which…

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) :

…ment. Therefore, addition could be made only on the basis of incriminating material found during search. Further, the revenue’s appeal against the said order of the Tribunal has been dismissed by Hon’ble Bombay High Court in CIT Vs. Gurinder Singh Bawa [2015 79 Taxmann.com 398] finding no substantial question of law in the same. Hence, facts being identical, following binding judicial precedent, we dismiss revenue’s appeal. Assessee’s Appeal ITA No. 3077/Mum/2014, AY 2006-07 9. In this year, the assessee has suffered another quantum addition of Rs.72.18 Lacs, being expenses incurred for charitable purposes which…

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

In the result, the appeal is dismissed

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

…pports the order passed by the AO whereas the Ld. counsel of the assessee relies on the order passed by the Ld. CIT(A). 6. We have heard the rival submissions and perused the relevant materials on record. Even in the case of CIT vs. Gurinder Singh Bawa (2016) 386 ITR 483 (Bom), the assessment was u/s 143(1) and the Hon’ble High Court held that the scope of assessment after search u/s 153A would be limited to the incriminating evidence found during the search and no further. The Hon’ble High Court has followed the ratio laid down in CIT vs. Continental Warehousing Corporation (2016) 374 ITR 645 (Bom). Recently, th…

DCIT 8(1), Mumbai vs. Suresh Gaggar(HUF), Mumbai

In the result, appeal of the assessee is dismissed

Bench: Shri B.R. Baskaran, Accountnat Member & Shri Pawan Singhdcit, Central Circle-8(1), Shri Suresh Gaggar (Huf) Room No. 656, 6Th Floor, 41/42, Gaurav Extension, Aayakar Bhavan, M.K. Road, Vs. Gokuldham, Goregaon (East), Mumbai-400020. Mumbai-400063. Pan: Aabhs7971P (Appellant) (Respondent)

…Smt. Indra Gaggar (ITA No. 808, 1295, 1294, 1269 & 809/Mum/2015). In support of his further submission, the ld. AR of the assessee further relied upon the following decision: 1. All Cargo Global Logistics [374 ITR 645 (Bom)] 2. CIT v. Gurinder Singh Bawa [386 ITR 483 (Bom)] 3. CIT v. Kabul Chawla [380 ITR 573 (Del)] 4. Dy. CIT v. Shri Ramakant Gaggar in ITA Nos 1287 to 1291/Mum/2015 for A.Y.s 2006-07 to 2009-10 dated 21.12.2016 5. DCIT v. Smt. Indra Gaggar in ITA Nos 808,1295, 1294/Mum/2015 for 07 to 2008-09 dated 30.11.2016 6. Narpat Mehta v. ACIT CC 4(1), Mumbai in ITA Nos. 2151 and 2153/Mum/2015 for A.Ys.…

Flemingo Duty Free Shop P.Ltd, Navi Mumbai vs. DCIT CC 47, Mumbai

In the result, appeals of the assessee are partly allowed

Bench: Shri C.N. Prasad, Hon'Ble & Shri N.K. Pradhan, Hon'Blem/S. Darling Properties P. Ltd., B-25, V. Dcit, Cc – 47, Sarvoday Soc., Shiv Shrusti, Mumbai Chembur Kurla, Mumbai – 400 078

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI N.K. PRADHAN, HON'BLE ACCOUNTANT MEMBER M/s. Darling Properties P. Ltd., B-25, v. DCIT, CC – 47, Sarvoday Soc., Shiv Shrusti, Mumbai Chembur Kurla, Mumbai – 400 078 PAN: AABCD 9425 C (Appellant) (Respondent) M/s. Flemingo DFS Pvt. Ltd. D-73/1, v. DCIT, CC – 47, TTC Industrial Area, MIDC Road, Mumbai Turbhe, Navi Mumbai – 400 705 PAN: AAACF 7189 G (Appellant) (Respondent) M/s. Flemingo Duty Free Shop Pvt Ltd v. DCIT, CC – 47, D-73/1, TTC Industrial Area, MIDC Road, Mumbai Turbhe, Navi Mumbai…

Flemingo (Dfs) P.Ltd, Navi Mumbai vs. DCIT CC 47, Mumbai

In the result, appeals of the assessee are partly allowed

Bench: Shri C.N. Prasad, Hon'Ble & Shri N.K. Pradhan, Hon'Blem/S. Darling Properties P. Ltd., B-25, V. Dcit, Cc – 47, Sarvoday Soc., Shiv Shrusti, Mumbai Chembur Kurla, Mumbai – 400 078

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI N.K. PRADHAN, HON'BLE ACCOUNTANT MEMBER M/s. Darling Properties P. Ltd., B-25, v. DCIT, CC – 47, Sarvoday Soc., Shiv Shrusti, Mumbai Chembur Kurla, Mumbai – 400 078 PAN: AABCD 9425 C (Appellant) (Respondent) M/s. Flemingo DFS Pvt. Ltd. D-73/1, v. DCIT, CC – 47, TTC Industrial Area, MIDC Road, Mumbai Turbhe, Navi Mumbai – 400 705 PAN: AAACF 7189 G (Appellant) (Respondent) M/s. Flemingo Duty Free Shop Pvt Ltd v. DCIT, CC – 47, D-73/1, TTC Industrial Area, MIDC Road, Mumbai Turbhe, Navi Mumbai…

Darling Properties P. Ltd, Mumbai vs. DCIT CC 47, Mumbai

In the result, appeals of the assessee are partly allowed

Bench: Shri C.N. Prasad, Hon'Ble & Shri N.K. Pradhan, Hon'Blem/S. Darling Properties P. Ltd., B-25, V. Dcit, Cc – 47, Sarvoday Soc., Shiv Shrusti, Mumbai Chembur Kurla, Mumbai – 400 078

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI N.K. PRADHAN, HON'BLE ACCOUNTANT MEMBER M/s. Darling Properties P. Ltd., B-25, v. DCIT, CC – 47, Sarvoday Soc., Shiv Shrusti, Mumbai Chembur Kurla, Mumbai – 400 078 PAN: AABCD 9425 C (Appellant) (Respondent) M/s. Flemingo DFS Pvt. Ltd. D-73/1, v. DCIT, CC – 47, TTC Industrial Area, MIDC Road, Mumbai Turbhe, Navi Mumbai – 400 705 PAN: AAACF 7189 G (Appellant) (Respondent) M/s. Flemingo Duty Free Shop Pvt Ltd v. DCIT, CC – 47, D-73/1, TTC Industrial Area, MIDC Road, Mumbai Turbhe, Navi Mumbai…