CIT v. Gurinder Singh Bawa

386 ITR 483High Court2016#176 most cited

What is CIT v. Gurinder Singh Bawa authority for?

If no incriminating material is found during a search operation regarding a particular issue, then no addition can be made concerning that issue in an assessment under section 153A of the Income-tax Act.

416

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2016 to 2026.

Also referred to as

CIT v. Gurinder Singh Bawa · Gurinder Singh Bawa · 386 ITR 483 · Section 153A · Section 132 · incriminating material · no addition · search assessment scope · assessment in search cases · undisclosed income

Also reported as

79 Taxmann.com 398

Sections most often in play

Section 153ASection 143(3)Section 132Section 148Section 147Section 153CSection 132ASection 132(4)

Issues it is cited on

section 158b(b)section 158bb(1)section 153(a)casus omissussection 158bbaccumulated profitsdeemed dividendretracted statementsection 2(22)section 2(22)(e)section 153a(1)section 132a

Judgments citing CIT v. Gurinder Singh Bawa

ACIT Cent. Cir 4(2), Mumbai vs. Sumatichand Gouti Jewellers Pvt. Ltd, Mumbai

In the result, the appeal filed by the revenue is dismissed and the cross objection filed by the assessee is allowed

ITA 2375/MUM/2021[2009-10]Status: DisposedITAT Mumbai19 Oct 2023AY 2009-10

Bench: Shri B.R. Baskaran (Am) & Shri Rahul Chaudhary (Jm)

Section 132Section 143(3)Section 153ASection 2Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI ‘B’ BENCH, MUMBAI Before Shri B.R. Baskaran (AM) & Shri Rahul Chaudhary (JM) I.T.A. No. 2375/Mum/2021 (A.Y. 2009-10) Dy. Commissioner of Income Tax, Vs. M/s. Sumatichand Gouti Central Circle – 4(2), Mumbai. Jewellers Pvt. Ltd. 80/82, Dhanji Street, Zaveri Bazar, Mumbai 400 003. PAN : AAICS7007A (Appellant) (Respondent) C.O No. 142/Mum/2022 in I.T.A. No. 2375/Mum/2021 (A.Y. 2009-10) M/s. Sumatichand Gouti Vs. Dy. Commissioner of Income Tax, Jewellers Pvt. Ltd. Central Circle – 4(2), Mumbai. 80/82, Dhanji Street, Zaveri Bazar, Mumbai 400 003. PAN : AAICS7007A (Cross Ob…

DCIT, Central Circle-2, Udaipur vs. M/S. Ashapurna Infraproject Pvt. Ltd., Udaipur

In the result, the appeal filed by Revenue is dismissed

ITA 229/JODH/2019[2012-13]Status: DisposedITAT Jodhpur11 Aug 2023AY 2012-13

Bench: Shri Pavan Kumar Gadale & Shri Dr. Dipak P. Ripote.

For Appellant: NoneFor Respondent: Ms. Nidhi Nair, JCIT - DR
Section 143(2)Section 143(3)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL “DB” BENCH, JODHPUR BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & SHRI DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER. ITA No. 228 & 229/JODH/2019 (A.Y: 2011-12 & 2012-13) DCIT, Vs. M/s. Ashapurna Central Circle -2 Infraprojects Pvt Ltd., Udaipur. 101, Vardhman Rajasthan. Complex, Bhupalpura, Udaipur-313001, Rajasthan. PAN/GIR No. : AAGCA1528C Appellant .. Respondent Assessee by : None Revenue by : Ms. Nidhi Nair, JCIT - DR Date of Hearing 10.08.2023 Date of Pronouncement 11.08.2023 आदेश / O R D E R PER PAVAN KUMAR GADALE JM: These two appeals are filed by the revenue against…

DCIT, Central Circle-2, Udaipur vs. M/S. Ashapurna Infraproject Pvt. Ltd., Udaipur

In the result, the appeal filed by Revenue is dismissed

ITA 228/JODH/2019[2011-12]Status: DisposedITAT Jodhpur11 Aug 2023AY 2011-12

Bench: Shri Pavan Kumar Gadale & Shri Dr. Dipak P. Ripote.

For Appellant: NoneFor Respondent: Ms. Nidhi Nair, JCIT - DR
Section 143(2)Section 143(3)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL “DB” BENCH, JODHPUR BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & SHRI DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER. ITA No. 228 & 229/JODH/2019 (A.Y: 2011-12 & 2012-13) DCIT, Vs. M/s. Ashapurna Central Circle -2 Infraprojects Pvt Ltd., Udaipur. 101, Vardhman Rajasthan. Complex, Bhupalpura, Udaipur-313001, Rajasthan. PAN/GIR No. : AAGCA1528C Appellant .. Respondent Assessee by : None Revenue by : Ms. Nidhi Nair, JCIT - DR Date of Hearing 10.08.2023 Date of Pronouncement 11.08.2023 आदेश / O R D E R PER PAVAN KUMAR GADALE JM: These two appeals are filed by the revenue against…

DCIT Central Circle-1(2), Mumbai vs. M/S. Bhupati Infrabuild Services Pvt. Ltd., Mumbai

ITA 899/MUM/2023[2018-19]Status: DisposedITAT Mumbai27 Jul 2023AY 2018-19

Bench: Shri Kuldip Singh & Shri Gagan Goyal

For Appellant: Shri Viraj Mehta, A.RFor Respondent: Shri S. Srinivasu, D.R
Section 132ASection 153C

…THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “B”, MUMBAI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER ITA Nos.897, 898 & 899/M/2023 Assessment Years: 2016-17, 2017-18 & 2018-19 Dy. Commissioner of M/s. Bhupati Infrabuild Income Tax , Services Pvt. Ltd., Office No.320, 3rd Floor, Central Circle-1(2), 906, 9th Floor, Orion Business Park, Vs. Pratishtha Bhawan, Near Cine Wonder, Old CGO Bldg. (Annexe), Near Tatvadnyan, M.K. Road, Thane, Mumbai – 400 020 Maharashtra – 400 607 PAN: AAECB1522F (Appellant) (Respondent) Present for: Assessee by : Shri Viraj Mehta, A.R. Revenue b…

DCIT Central Circle-1(2), Mumbai vs. M/S. Bhupati Infrabuild Services Pvt. Ltd., Mumbai

ITA 898/MUM/2023[2017-18]Status: DisposedITAT Mumbai27 Jul 2023AY 2017-18

Bench: Shri Kuldip Singh & Shri Gagan Goyal

For Appellant: Shri Viraj Mehta, A.RFor Respondent: Shri S. Srinivasu, D.R
Section 132ASection 153C

…THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “B”, MUMBAI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER ITA Nos.897, 898 & 899/M/2023 Assessment Years: 2016-17, 2017-18 & 2018-19 Dy. Commissioner of M/s. Bhupati Infrabuild Income Tax , Services Pvt. Ltd., Office No.320, 3rd Floor, Central Circle-1(2), 906, 9th Floor, Orion Business Park, Vs. Pratishtha Bhawan, Near Cine Wonder, Old CGO Bldg. (Annexe), Near Tatvadnyan, M.K. Road, Thane, Mumbai – 400 020 Maharashtra – 400 607 PAN: AAECB1522F (Appellant) (Respondent) Present for: Assessee by : Shri Viraj Mehta, A.R. Revenue b…

DCIT Central Circle-1(2), Mumbai vs. M/S. Bhupati Infrabuild Services Pvt. Ltd., Mumbai

ITA 897/MUM/2023[2016-17]Status: DisposedITAT Mumbai27 Jul 2023AY 2016-17

Bench: Shri Kuldip Singh & Shri Gagan Goyal

For Appellant: Shri Viraj Mehta, A.RFor Respondent: Shri S. Srinivasu, D.R
Section 132ASection 153C

…THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “B”, MUMBAI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER ITA Nos.897, 898 & 899/M/2023 Assessment Years: 2016-17, 2017-18 & 2018-19 Dy. Commissioner of M/s. Bhupati Infrabuild Income Tax , Services Pvt. Ltd., Office No.320, 3rd Floor, Central Circle-1(2), 906, 9th Floor, Orion Business Park, Vs. Pratishtha Bhawan, Near Cine Wonder, Old CGO Bldg. (Annexe), Near Tatvadnyan, M.K. Road, Thane, Mumbai – 400 020 Maharashtra – 400 607 PAN: AAECB1522F (Appellant) (Respondent) Present for: Assessee by : Shri Viraj Mehta, A.R. Revenue b…

Sri Muniraju Kempanna, Bangalore vs. Assistant Commissioner of Income Tax Central Circle-2(4), Bangalore

In the result, all the appeals of the assessee are partly allowed for statistical purposes

ITA 1170/BANG/2022[2015-16]Status: DisposedITAT Bangalore24 Jul 2023AY 2015-16

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Rajeev C. Nulvi, A.RFor Respondent: Shri D.K. Mishra, D.R
Section 132Section 143(3)Section 153ASection 263

…aced reliance on following decisions vide paper book filed on 24/09/2020 before this Tribunal: a) CIT Vs Lancy Constructions 383 ITR 168 Karnataka High Court b) CIT Vs Continental Ware Housing Corporation 374 ITR 645 Bombay High Court c) CIT Vs Gurinder Singh 386 ITR 483 Bombay High Court d) CIT Vs Kabul Chawla 380 ITR 573 Delhi High Court e) Raju J Soomaney Vs ACIT in ITA No.347114um/2014 Mumbai ITAT f) Kolkata ITAT 'C' Bench in case of Krishna Kumar Singhania Vs Dy. CIT LT(SS) Appeal No. 104 to 112 (Kol) of 2017 author of judgment Sri. N.V. Vasudevan 3M & M. g) Indore ITAT in case of Omprakash Gupta Vs ACIT IT(…

Sri Muniraju Kempanna, Bangalore vs. Assistant Commissioner of Income Tax Central Circle-2(4), Bangalore

In the result, all the appeals of the assessee are partly allowed for statistical purposes

ITA 1168/BANG/2022[2013-14]Status: DisposedITAT Bangalore24 Jul 2023AY 2013-14

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Rajeev C. Nulvi, A.RFor Respondent: Shri D.K. Mishra, D.R
Section 132Section 143(3)Section 153ASection 263

…aced reliance on following decisions vide paper book filed on 24/09/2020 before this Tribunal: a) CIT Vs Lancy Constructions 383 ITR 168 Karnataka High Court b) CIT Vs Continental Ware Housing Corporation 374 ITR 645 Bombay High Court c) CIT Vs Gurinder Singh 386 ITR 483 Bombay High Court d) CIT Vs Kabul Chawla 380 ITR 573 Delhi High Court e) Raju J Soomaney Vs ACIT in ITA No.347114um/2014 Mumbai ITAT f) Kolkata ITAT 'C' Bench in case of Krishna Kumar Singhania Vs Dy. CIT LT(SS) Appeal No. 104 to 112 (Kol) of 2017 author of judgment Sri. N.V. Vasudevan 3M & M. g) Indore ITAT in case of Omprakash Gupta Vs ACIT IT(…

Sri Muniraju Kempanna, Bangalore vs. Assistant Commissioner of Income Tax Central Circle-2(4), Bangalore

In the result, all the appeals of the assessee are partly allowed for statistical purposes

ITA 1167/BANG/2022[2012-13]Status: DisposedITAT Bangalore24 Jul 2023AY 2012-13

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Rajeev C. Nulvi, A.RFor Respondent: Shri D.K. Mishra, D.R
Section 132Section 143(3)Section 153ASection 263

…aced reliance on following decisions vide paper book filed on 24/09/2020 before this Tribunal: a) CIT Vs Lancy Constructions 383 ITR 168 Karnataka High Court b) CIT Vs Continental Ware Housing Corporation 374 ITR 645 Bombay High Court c) CIT Vs Gurinder Singh 386 ITR 483 Bombay High Court d) CIT Vs Kabul Chawla 380 ITR 573 Delhi High Court e) Raju J Soomaney Vs ACIT in ITA No.347114um/2014 Mumbai ITAT f) Kolkata ITAT 'C' Bench in case of Krishna Kumar Singhania Vs Dy. CIT LT(SS) Appeal No. 104 to 112 (Kol) of 2017 author of judgment Sri. N.V. Vasudevan 3M & M. g) Indore ITAT in case of Omprakash Gupta Vs ACIT IT(…

Sri Muniraju Kempanna, Bangalore vs. Assistant Commissioner of Income Tax Central Circle-2(4), Bangalore

In the result, all the appeals of the assessee are partly allowed for statistical purposes

ITA 1166/BANG/2022[2011-12]Status: DisposedITAT Bangalore24 Jul 2023AY 2011-12

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Rajeev C. Nulvi, A.RFor Respondent: Shri D.K. Mishra, D.R
Section 132Section 143(3)Section 153ASection 263

…aced reliance on following decisions vide paper book filed on 24/09/2020 before this Tribunal: a) CIT Vs Lancy Constructions 383 ITR 168 Karnataka High Court b) CIT Vs Continental Ware Housing Corporation 374 ITR 645 Bombay High Court c) CIT Vs Gurinder Singh 386 ITR 483 Bombay High Court d) CIT Vs Kabul Chawla 380 ITR 573 Delhi High Court e) Raju J Soomaney Vs ACIT in ITA No.347114um/2014 Mumbai ITAT f) Kolkata ITAT 'C' Bench in case of Krishna Kumar Singhania Vs Dy. CIT LT(SS) Appeal No. 104 to 112 (Kol) of 2017 author of judgment Sri. N.V. Vasudevan 3M & M. g) Indore ITAT in case of Omprakash Gupta Vs ACIT IT(…

Sri Muniraju Kempanna, Bangalore vs. Assistant Commissioner of Income Tax Central Circle-2(4), Bangalore

In the result, all the appeals of the assessee are partly allowed for statistical purposes

ITA 1165/BANG/2022[2011-12]Status: DisposedITAT Bangalore24 Jul 2023AY 2011-12

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Rajeev C. Nulvi, A.RFor Respondent: Shri D.K. Mishra, D.R
Section 132Section 143(3)Section 153ASection 263

…aced reliance on following decisions vide paper book filed on 24/09/2020 before this Tribunal: a) CIT Vs Lancy Constructions 383 ITR 168 Karnataka High Court b) CIT Vs Continental Ware Housing Corporation 374 ITR 645 Bombay High Court c) CIT Vs Gurinder Singh 386 ITR 483 Bombay High Court d) CIT Vs Kabul Chawla 380 ITR 573 Delhi High Court e) Raju J Soomaney Vs ACIT in ITA No.347114um/2014 Mumbai ITAT f) Kolkata ITAT 'C' Bench in case of Krishna Kumar Singhania Vs Dy. CIT LT(SS) Appeal No. 104 to 112 (Kol) of 2017 author of judgment Sri. N.V. Vasudevan 3M & M. g) Indore ITAT in case of Omprakash Gupta Vs ACIT IT(…

Sri Muniraju Kempanna, Bangalore vs. Assistant Commissioner of Income Tax Central Circle-2(4), Bangalore

In the result, all the appeals of the assessee are partly allowed for statistical purposes

ITA 1164/BANG/2022[2010-11]Status: DisposedITAT Bangalore24 Jul 2023AY 2010-11

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Rajeev C. Nulvi, A.RFor Respondent: Shri D.K. Mishra, D.R
Section 132Section 143(3)Section 153ASection 263

…aced reliance on following decisions vide paper book filed on 24/09/2020 before this Tribunal: a) CIT Vs Lancy Constructions 383 ITR 168 Karnataka High Court b) CIT Vs Continental Ware Housing Corporation 374 ITR 645 Bombay High Court c) CIT Vs Gurinder Singh 386 ITR 483 Bombay High Court d) CIT Vs Kabul Chawla 380 ITR 573 Delhi High Court e) Raju J Soomaney Vs ACIT in ITA No.347114um/2014 Mumbai ITAT f) Kolkata ITAT 'C' Bench in case of Krishna Kumar Singhania Vs Dy. CIT LT(SS) Appeal No. 104 to 112 (Kol) of 2017 author of judgment Sri. N.V. Vasudevan 3M & M. g) Indore ITAT in case of Omprakash Gupta Vs ACIT IT(…

ACIT, Central Circle-2(1), Mumbai vs. Fancy Devi., Mumbai

In the result, the appeal filed by Revenue is dismissed

ITA 3245/MUM/2022[2017-18]Status: DisposedITAT Mumbai19 Jul 2023AY 2017-18

Bench: Shri Pavan Kumar Gadale & Ms. Padmavathy Sacit, C. Circle-2(1), Fancy Devi, Room No.804,8Thfloor, B-502, Oberoi Sky बनाम/ Oldcgoannexbuilding, Heights, Cross Road, Vs. M.K.Road, Lokhandwala, Mumbai-400020. Andheri (W), Mumbai-400053. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aegpj5895J (""थ" / Respondent) (अपीलाथ" /Appellant)

For Appellant: Shri.Ankush Kapoor.DRFor Respondent: Shri.Mahaveer Jain.AR
Section 131Section 143(2)Section 143(3)Section 153ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & MS. PADMAVATHY S, ACCOUNTANT MEMBER ACIT, C. Circle-2(1), Fancy Devi, Room No.804,8thFloor, B-502, Oberoi Sky बनाम/ OldCGOAnnexBuilding, Heights, Cross Road, Vs. M.K.Road, Lokhandwala, Mumbai-400020. Andheri (W), Mumbai-400053. "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AEGPJ5895J (""थ" / Respondent) (अपीलाथ" /Appellant) अपीलाथ" ओर से / Appellant by : Shri.Ankush Kapoor.DR ""थ" की ओर से/Respondent by : Shri.Mahaveer Jain.AR सुनवाई की तारीख / Date of Hearing 24/05/2023 घोषणा की तारीख /Date of Pronouncement 31/07…

Shri Manoj Madanlal Chhajed, Pune vs. Assistant Commissioner of Income Tax, Circle -1(1)Pune, Pune

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

ITA 725/PUN/2022[2018-19]Status: DisposedITAT Pune28 Jun 2023AY 2018-19

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / It(Ss)A Nos.91 To 96/Pun/2022 िनधा"रण वष" / Assessment Years : 2012-13 To 2017-18 Shri Manoj Madanlal Vs. Acit, Central Circle- Chhajed, 1(1), Pune. 601, A-8 Building, Karishma Housing Society, Near Sangam Press, Kothrud, Pune- 411029. Pan : Aalpc4991M Appellant Respondent आयकर अपील सं. / It(Ss)A Nos.97 & 98/Pun/2022 िनधा"रण वष" / Assessment Years : 2012-13 & 2015-16 Acit, Circle-1(1), Pune. Vs. Shri Manoj Madanlal Chhajed, 601, A-8 Building, Karishma Housing Society, Near Sangam Press, Kothrud, Pune- 411029. Pan : Aalpc4991M Appellant Respondent आयकर अपील सं. / Ita No.725/Pun/2022 िनधा"रण वष" / Assessment Year: 2018-19 Shri Manoj Madanlal Vs. Acit, Circle-1(1), Pune. Chhajed, 601, A-8 Building, Karishma Housing Society, Near Sangam Press, Kothrud, Pune- 411029. Pan : Aalpc4991M Appellant Respondent

For Appellant: Shri Ratan SamalFor Respondent: Shri Keyur Patel
Section 132(4)Section 139(1)

…are merely accommodation entries. In the absence of any such incriminating material, no addition u/s 153A can be made, placing reliance on the following judicial precedents :- (i) PCIT vs. Meeta Gutgutia, 257 Taxman 441 (SC). (ii) CIT vs. Gurinder Singh Bawa, 386 ITR 483 (Bom.). (iii) CIT vs. Kabul Chawala, 380 ITR 573 (Delhi). (iv) PCIT vs. Dipak Jashvantlal Panchal, 397 ITR 153 (Guj.). (v) PCIT vs. Best Infrastructure (India) (P.) Ltd., 94 taxman.com 115 (SC). 9 IT(SS)A Nos.91 to 96/PUN/2022 IT(SS)A Nos.97 & 98/PUN/2022 9. However, the Assessing Officer rejected the above explanation by citing that the Investi…

ACIT Central Circle-2 (1), Mumbai vs. Shri Ramesh Kumar Jain, Mumbai

ITA 3244/MUM/2022[2017-18]Status: DisposedITAT Mumbai28 Jun 2023AY 2017-18

Bench: Shri Kuldip Singh & Shri Gagan Goyalassessment Year: 2017-18

For Appellant: Shri Akshay Jain, A.R. &For Respondent: Smt. Riddhi Mishra, D.R
Section 131Section 132Section 143(2)Section 153ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “D”, MUMBAI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER Assessment Year: 2017-18 Asst. Commissioner of Shri Ramesh Kumar Jain, Income Tax, B-502 Oberoi Skyheights, Central Circle-2(1), Cross Road, Vs. Old CGO Building, Lokhandwala, 804, 8th Floor, Andheri (W), M.K. Road, Mumbai – 400 053 Mumbai - 400020 PAN: ADIPJ4196P (Appellant) (Respondent) Present for: Assessee by : Shri Akshay Jain, A.R. & Shri Mahaveer Jain, A.R. Revenue by : Smt. Riddhi Mishra, D.R. Date of Hearing : 13 . 06 . 2023 Date of Pronouncement : 28 . 06 .…

Deputy Commissioner of Income Tax, Centre-4(1)(1), Mumbai vs. Ajmera Associates Ltd, Mumbai

In the result, the appeal filed by the revenue is dismissed and the cross objection filed by the assessee is allowed

ITA 1401/MUM/2022[2010-11]Status: DisposedITAT Mumbai28 Jun 2023AY 2010-11

Bench: Shri B R Baskaran, Hon’Ble & Shri Narender Kumar Choudhry, Hon’Bledcit4(1)(1), Ajmera Associates Ltd., 63/67, Ajmera House, 4Th Floor, Mumbai Vs. L T Marg, Pathakwadi, Mumbai 400 002. Pan Aadca7062J (Appellant) (Respondent)

For Appellant: Ms. Dinkle HariyaFor Respondent: Smt Shailja Rai
Section 132Section 143(3)Section 153ASection 68

…uld be made only on the basis of any incriminating material found during the course of search, as per the decisions rendered by Hon’ble Bombay High Court in the case of CIT vs. Continental Warehousing Corporation (374 ITR 645) and CIT vs. Gurinder Singh Bawa (386 ITR 483). The above said ratio has since been upheld by Hon’ble Supreme Court in the case of Abhishir Buildwell Ltd (Civil Appeal No.6580 of 2021 dated 24th April, 2023). The relevant observations made by Hon’ble Supreme Court are extracted below:- “13. For the reasons stated hereinabove, we are in complete agreement with the view taken by the Delhi Hig…

Dy.Commissioner of Income Tax, Central Circle-1(2), Mumbai vs. M/S Capacit"E Infraprojects Ltd, Mumbai

In the result, the appeal by the Revenue for the assessment year 2016-

ITA 906/MUM/2023[2016-2017]Status: DisposedITAT Mumbai27 Jun 2023AY 2016-2017

Bench: Shri Prashant Maharishi & Shri Sandeep Singh Karhail

For Appellant: Shri Viraj MehtaFor Respondent: Shri Manish Sareen a/w
Section 132ASection 139(1)Section 143(3)Section 153ASection 250Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA no.904/Mum./2023 ITA no.905/Mum./2023 (Assessment Year : 2014–15) (Assessment Year : 2015–16) ITA no.906/Mum./2023 (Assessment Year : 2016–17) Dy. Commissioner of Income Tax ……………. Appellant Central Circle–1(2), Mumbai v/s M/s. Capacit’e Infraprojects Ltd. 605–607, Shrikant Chamber, Phase–I 6th Floor, Adjacent to R.K. Studio ……………. Respondent Sion–Trombay Road, Chembur Mumbai 400 071 PAN – AAECC9463G Assessee by : Shri Viraj Mehta Revenue by : Shri Manish…

Dy. Commissioner of Income Tax, Central Circle-1(2), Mumbai vs. M/S Capacit'E Infraprojects Ltd, Mumbai

In the result, the appeal by the Revenue for the assessment year 2016-

ITA 905/MUM/2023[2015-2016]Status: DisposedITAT Mumbai27 Jun 2023AY 2015-2016

Bench: Shri Prashant Maharishi & Shri Sandeep Singh Karhail

For Appellant: Shri Viraj MehtaFor Respondent: Shri Manish Sareen a/w
Section 132ASection 139(1)Section 143(3)Section 153ASection 250Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA no.904/Mum./2023 ITA no.905/Mum./2023 (Assessment Year : 2014–15) (Assessment Year : 2015–16) ITA no.906/Mum./2023 (Assessment Year : 2016–17) Dy. Commissioner of Income Tax ……………. Appellant Central Circle–1(2), Mumbai v/s M/s. Capacit’e Infraprojects Ltd. 605–607, Shrikant Chamber, Phase–I 6th Floor, Adjacent to R.K. Studio ……………. Respondent Sion–Trombay Road, Chembur Mumbai 400 071 PAN – AAECC9463G Assessee by : Shri Viraj Mehta Revenue by : Shri Manish…

Dy. Commissioner of Income Tax, Central Circle-1(2), Mumbai vs. M/S Capacit'E Infraprojects Ltd, Mumbai

In the result, the appeal by the Revenue for the assessment year 2016-

ITA 904/MUM/2023[2014-2015]Status: DisposedITAT Mumbai27 Jun 2023AY 2014-2015

Bench: Shri Prashant Maharishi & Shri Sandeep Singh Karhail

For Appellant: Shri Viraj MehtaFor Respondent: Shri Manish Sareen a/w
Section 132ASection 139(1)Section 143(3)Section 153ASection 250Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA no.904/Mum./2023 ITA no.905/Mum./2023 (Assessment Year : 2014–15) (Assessment Year : 2015–16) ITA no.906/Mum./2023 (Assessment Year : 2016–17) Dy. Commissioner of Income Tax ……………. Appellant Central Circle–1(2), Mumbai v/s M/s. Capacit’e Infraprojects Ltd. 605–607, Shrikant Chamber, Phase–I 6th Floor, Adjacent to R.K. Studio ……………. Respondent Sion–Trombay Road, Chembur Mumbai 400 071 PAN – AAECC9463G Assessee by : Shri Viraj Mehta Revenue by : Shri Manish…

Srg Exim P. Ltd., Kolkata vs. Dy CIT -CC-4(2), Mumbai

In the result, all the appeals filed by the assessee are allowed

ITA 668/MUM/2021[2010-11]Status: DisposedITAT Mumbai23 Jun 2023AY 2010-11

Bench: Shri B.R. Baskaran & Shri Rahul Chaudhary

For Appellant: Shri Mani JainFor Respondent: Dr. Mahesh Akhade
Section 132Section 143(3)Section 153ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B”, MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER ITA NOS. 665 TO 668/MUM/2021 : A.Ys : 2009-10, 2013-14, 2011-12 & 2010-11 SRG Exim Private Limited, Vs. DCIT, Central Circle-4(2), 236B, AJC Bose Road, Marble Arch, Mumbai. (Respondent) 4th floor, Unit No. 402, Kolkata 700 020. PAN : AALCS2903G (Appellant) Appellant by : Shri Mani Jain Respondent by : Dr. Mahesh Akhade Date of Hearing : 13/04/2023 Date of Pronouncement : 23/06/2023 O R D E R PER BENCH :- The assessee has filed these appeals challenging the ord…