CIT v. La Medica

250 ITR 575High Court2001#665 most cited

What is CIT v. La Medica authority for?

When purchases are shown to be non-genuine, the entire amount is to be disallowed as unexplained expenditure under section 69C, irrespective of whether the goods were procured from alternative sources.

150

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2008 to 2026.

Also referred to as

CIT v. La Medica · 250 ITR 575 · section 69C · bogus purchases · 100% disallowance · unexplained expenditure · non-genuine purchases · rejection of books of account · entire disallowance · section 145(3)

Also reported as

117 Taxmann 628

Sections most often in play

Section 69CSection 147Section 143(3)Section 133(6)Section 145(3)Section 148Section 142(1)Section 144B

Issues it is cited on

peak credit theorysection 69crejection of books of accountaccommodation entryborrowed satisfactionsection 145satisfaction notesection 145(3)unexplained expendituretangible materialsection 133(6)reason to believe

Judgments citing CIT v. La Medica

ITO-27(2)(5), Mumbai vs. Paresh P. Paresh, Mumbai

In the result, the appeal of the Revenue is dismissed

ITA 7512/MUM/2018[2009-10]Status: DisposedITAT Mumbai31 Jan 2020AY 2009-10

Bench: Shri Saktijit Dey & Shri Rajesh Kumarassessment Year: 2009-10

For Appellant: R. Bhoopathi, CITFor Respondent: None
Section 143(1)Section 143(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER Assessment Year: 2009-10 ITO-27(2)(5), Mumbai Paresh P. Parekh Flat No.106, Somnath CHS Ltd. Neelkanth Vs. Valley, 7th Road, Ghatkopar, Mumbai, Pin- 400077. PAN: AABPP4458L (Appellant) (Respondent) Present for: Appellant by :R. Bhoopathi, CIT Respondent by : None Date of Hearing : 07.01.2020 Date of Pronouncement : 31.01.2020 O R D E R Per Rajesh Kumar, Accountant Member: The present appeal has been preferred by the Revenue against the order dated 17.10.2017 o…

ITO-27(2)(5), Mumbai vs. Pushpaben C Shah, Mumbai

In the result, the appeal of the Revenue is dismissed

ITA 7511/MUM/2018[2009-10]Status: DisposedITAT Mumbai31 Jan 2020AY 2009-10

Bench: Shri Saktijit Dey & Shri Rajesh Kumarassessment Year: 2009-10

For Appellant: Shri R. Bhoopati, CIT-DRFor Respondent: None
Section 143(1)Section 143(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER Assessment Year: 2009-10 ITO-27(2)(5), Mumbai Pushpaben C Shah D-3, Siddhapura Indl. Vs. Estate, LBS Marg, Ghatkopar West, Mumbai, Pin-400086. PAN: AAPPS2890B (Appellant) (Respondent) Present for: Appellant by : Shri R. Bhoopati, CIT-DR Respondent by : None Date of Hearing : 07.01.2020 Date of Pronouncement : 31.01.2020 O R D E R Per Rajesh Kumar, Accountant Member: The present appeal has been preferred by the Revenue against the order dated 17.10.2018 of the…

Assistant Commissioner of Income Tax 17(3), Mumbai vs. Vijay N. Mehta, Mumbai

In the result, appeal filed by the revenue is dismissed

ITA 5216/MUM/2017[2012-13]Status: DisposedITAT Mumbai04 Nov 2019AY 2012-13

Bench: Shri. Vikas Awasthy & Shri G. Manjunathaacit-17(3) Vs. Vijay N.Mehta Room No.137, 1St Floor Room No.13,338 Aaykar Bhawan,M.K.Marg N.N.Street Mumbai-400 020 Masjid Bunder(W) Mumbai-400 009 Pan/Gir No.Aadpm8512G (Appellant) .. (Respondent)

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “F”, BENCH MUMBAI BEFORE SHRI. VIKAS AWASTHY, JUDICIAL MEMBER & SHRI G. MANJUNATHA, ACCOUNTANT MEMBER ACIT-17(3) Vs. Vijay N.Mehta Room No.137, 1st Floor Room No.13,338 Aaykar Bhawan,M.K.Marg N.N.Street Mumbai-400 020 Masjid Bunder(W) Mumbai-400 009 PAN/GIR No.AADPM8512G (Appellant) .. (Respondent) Revenue by Samatha Mullamudi Assessee by Poojan Mehta Date of Hearing 04/11/2019 Date of Pronouncement 04/11/2019 आदेश आदेश / O R D E R आदेश आदेश PER G.MANJUNATHA (A.M): This appeal filed by the revenue is directed against, the order of the Commissioner of Income Tax (Appeal…

Assistant Commissioner of Income Tax 11(1)(2), Mumbai vs. Sanghvi Star Retail Private Limited, Mumbai

Accordingly, grounds raised in CO and case laws relied on by assessee are dismissed

ITA 5334/MUM/2017[2009-10]Status: DisposedITAT Mumbai31 Oct 2019AY 2009-10

Bench: Shri S. Rifaur Rahman, Am & Shri Ram Lal Negi, Jm आयकरअपीलसं./ I.T.A. No. 5334/Mum/2017 & Cross Objection No.– 01/Mum/2019 (निर्धारणवर्ा / Assessment Year: 2009-10) M/S Sanghvi Star Retail Acit – 11(1)(2), Pvt. Ltd. Room No. 1, Ground बिधम/ Plot No. 75, C-14, Cross Floor, Aayakar Bhavan, Road, Marol Midc, Vs. M. K. Road, Anderi (East), Mumbai-400 020 Mumbai- 400 093 स्थायीलेखासं./जीआइआरसं./Pan No. Aalcs5646N (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant Shri V. Vinod Kumar, Dr : By प्रत्यथीकीओरसे/Respondentby : Shri Suchek Anchaliya, Ar सुनवाईकीतारीख/ : 09.10.2019 Date Of Hearing घोषणाकीतारीख / : 31.10.2019 Date Of Pronouncement आदेश / O R D E R Per S. Rifaur Rahman: The Present Appeal Has Been Filed By The Revenue Against The Order Of Ld. Commissioner Of Income Tax (Appeals) - 18 In Short Referred As ‘Ld. Cit(A)’, Mumbai, Dated 10.04.17 For Assessment Year (In Short Ay) 2009-10. 2

For Respondent: Shri Suchek Anchaliya, AR
Section 132Section 133Section 143

…t where assessee inflated expenditure by showing higher purchase price through fictitious invoices in name of 33 fictitious parties, Tribunal was justified in disallowing 25 per cent of purchase price. 4. CIT Vs La Medica [2001] 117 Taxman 628 (Delhi)/[2001] 250 ITR 575 (Delhi)[2001] 168 CTR 314 (Delhi) where Hon'ble Delhi High Court held that Assessee having failed to produce evidence to prove bona fides of seller from whom it claimed to have purchased raw material, Assessing Officer treated value of raw 12 I.T.A. No. 5334/Mum/2017 M/s Sanghvi Star Retail Pvt. Ltd. material as assessee's income from undisclo…

ACIT, Central Circle- 28, New Delhi vs. Agson Global Pvt. Ltd., Delhi

Appeals of the assessee are partly allowed and 6 appeals of the ld AO are dismissed

ITA 5269/DEL/2019[2017-18]Status: DisposedITAT Delhi31 Oct 2019AY 2017-18

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Shri Sanjay Goyal, CIT DR
Section 139Section 143Section 153A

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A”: NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No. 3741, 3742, 3743, 3744, 3745 & 3746/Del/2019 (Assessment Year: 2012-13 to 2017-18) Agson Global Pvt. Ltd, Vs. The Assistant A-25, Nirman Vihar, New Delhi Commissioner of Income Tax , Central Circle-28, New Delhi (Appellant) (Respondent) ITA No. 5264, 5265, 5266, 5267, 5268 & 5269/Del/2019 (Assessment Year: 2012-13 to 2017-18) The Assistant Commissioner of Vs. Agson Global Pvt. Ltd, Income Tax , A-25, Nirman Vihar, New Central Circle-28, Delhi New Delhi (A…

Agson Global Pvt. Ltd, Delhi vs. ACIT Central Circle-28, New Delhi

Appeals of the assessee are partly allowed and 6 appeals of the ld AO are dismissed

ITA 3743/DEL/2019[2014-15]Status: DisposedITAT Delhi31 Oct 2019AY 2014-15

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Shri Sanjay Goyal, CIT DR
Section 139Section 143Section 153A

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A”: NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No. 3741, 3742, 3743, 3744, 3745 & 3746/Del/2019 (Assessment Year: 2012-13 to 2017-18) Agson Global Pvt. Ltd, Vs. The Assistant A-25, Nirman Vihar, New Delhi Commissioner of Income Tax , Central Circle-28, New Delhi (Appellant) (Respondent) ITA No. 5264, 5265, 5266, 5267, 5268 & 5269/Del/2019 (Assessment Year: 2012-13 to 2017-18) The Assistant Commissioner of Vs. Agson Global Pvt. Ltd, Income Tax , A-25, Nirman Vihar, New Central Circle-28, Delhi New Delhi (A…

Agson Global Pvt. Ltd, Delhi vs. ACIT CC-28, New Delhi

Appeals of the assessee are partly allowed and 6 appeals of the ld AO are dismissed

ITA 3742/DEL/2019[2013-14]Status: DisposedITAT Delhi31 Oct 2019AY 2013-14

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Shri Sanjay Goyal, CIT DR
Section 139Section 143Section 153A

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A”: NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No. 3741, 3742, 3743, 3744, 3745 & 3746/Del/2019 (Assessment Year: 2012-13 to 2017-18) Agson Global Pvt. Ltd, Vs. The Assistant A-25, Nirman Vihar, New Delhi Commissioner of Income Tax , Central Circle-28, New Delhi (Appellant) (Respondent) ITA No. 5264, 5265, 5266, 5267, 5268 & 5269/Del/2019 (Assessment Year: 2012-13 to 2017-18) The Assistant Commissioner of Vs. Agson Global Pvt. Ltd, Income Tax , A-25, Nirman Vihar, New Central Circle-28, Delhi New Delhi (A…

Agson Global Pvt. Ltd, Delhi vs. ACIT CC-28, New Delhi

Appeals of the assessee are partly allowed and 6 appeals of the ld AO are dismissed

ITA 3741/DEL/2019[2012-13]Status: DisposedITAT Delhi31 Oct 2019AY 2012-13

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Shri Sanjay Goyal, CIT DR
Section 139Section 143Section 153A

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A”: NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No. 3741, 3742, 3743, 3744, 3745 & 3746/Del/2019 (Assessment Year: 2012-13 to 2017-18) Agson Global Pvt. Ltd, Vs. The Assistant A-25, Nirman Vihar, New Delhi Commissioner of Income Tax , Central Circle-28, New Delhi (Appellant) (Respondent) ITA No. 5264, 5265, 5266, 5267, 5268 & 5269/Del/2019 (Assessment Year: 2012-13 to 2017-18) The Assistant Commissioner of Vs. Agson Global Pvt. Ltd, Income Tax , A-25, Nirman Vihar, New Central Circle-28, Delhi New Delhi (A…

ACIT, Central Circle- 28, New Delhi vs. Agson Global Pvt. Ltd., Delhi

Appeals of the assessee are partly allowed and 6 appeals of the ld AO are dismissed

ITA 5268/DEL/2019[2016-17]Status: DisposedITAT Delhi31 Oct 2019AY 2016-17

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Shri Sanjay Goyal, CIT DR
Section 139Section 143Section 153A

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A”: NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No. 3741, 3742, 3743, 3744, 3745 & 3746/Del/2019 (Assessment Year: 2012-13 to 2017-18) Agson Global Pvt. Ltd, Vs. The Assistant A-25, Nirman Vihar, New Delhi Commissioner of Income Tax , Central Circle-28, New Delhi (Appellant) (Respondent) ITA No. 5264, 5265, 5266, 5267, 5268 & 5269/Del/2019 (Assessment Year: 2012-13 to 2017-18) The Assistant Commissioner of Vs. Agson Global Pvt. Ltd, Income Tax , A-25, Nirman Vihar, New Central Circle-28, Delhi New Delhi (A…

ACIT, Central Circle- 28, New Delhi vs. Agson Global Pvt. Ltd., Delhi

Appeals of the assessee are partly allowed and 6 appeals of the ld AO are dismissed

ITA 5267/DEL/2019[2015-16]Status: DisposedITAT Delhi31 Oct 2019AY 2015-16

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Shri Sanjay Goyal, CIT DR
Section 139Section 143Section 153A

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A”: NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No. 3741, 3742, 3743, 3744, 3745 & 3746/Del/2019 (Assessment Year: 2012-13 to 2017-18) Agson Global Pvt. Ltd, Vs. The Assistant A-25, Nirman Vihar, New Delhi Commissioner of Income Tax , Central Circle-28, New Delhi (Appellant) (Respondent) ITA No. 5264, 5265, 5266, 5267, 5268 & 5269/Del/2019 (Assessment Year: 2012-13 to 2017-18) The Assistant Commissioner of Vs. Agson Global Pvt. Ltd, Income Tax , A-25, Nirman Vihar, New Central Circle-28, Delhi New Delhi (A…

ACIT, Central Circle- 28, New Delhi vs. Agson Global Pvt. Ltd., Delhi

Appeals of the assessee are partly allowed and 6 appeals of the ld AO are dismissed

ITA 5266/DEL/2019[2014-15]Status: DisposedITAT Delhi31 Oct 2019AY 2014-15

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Shri Sanjay Goyal, CIT DR
Section 139Section 143Section 153A

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A”: NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No. 3741, 3742, 3743, 3744, 3745 & 3746/Del/2019 (Assessment Year: 2012-13 to 2017-18) Agson Global Pvt. Ltd, Vs. The Assistant A-25, Nirman Vihar, New Delhi Commissioner of Income Tax , Central Circle-28, New Delhi (Appellant) (Respondent) ITA No. 5264, 5265, 5266, 5267, 5268 & 5269/Del/2019 (Assessment Year: 2012-13 to 2017-18) The Assistant Commissioner of Vs. Agson Global Pvt. Ltd, Income Tax , A-25, Nirman Vihar, New Central Circle-28, Delhi New Delhi (A…

ACIT, Central Circle- 28, New Delhi vs. Agson Global Pvt. Ltd., Delhi

Appeals of the assessee are partly allowed and 6 appeals of the ld AO are dismissed

ITA 5265/DEL/2019[2013-14]Status: DisposedITAT Delhi31 Oct 2019AY 2013-14

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Shri Sanjay Goyal, CIT DR
Section 139Section 143Section 153A

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A”: NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No. 3741, 3742, 3743, 3744, 3745 & 3746/Del/2019 (Assessment Year: 2012-13 to 2017-18) Agson Global Pvt. Ltd, Vs. The Assistant A-25, Nirman Vihar, New Delhi Commissioner of Income Tax , Central Circle-28, New Delhi (Appellant) (Respondent) ITA No. 5264, 5265, 5266, 5267, 5268 & 5269/Del/2019 (Assessment Year: 2012-13 to 2017-18) The Assistant Commissioner of Vs. Agson Global Pvt. Ltd, Income Tax , A-25, Nirman Vihar, New Central Circle-28, Delhi New Delhi (A…

ACIT, Central Circle- 28, New Delhi vs. Agson Global Pvt. Ltd., Delhi

Appeals of the assessee are partly allowed and 6 appeals of the ld AO are dismissed

ITA 5264/DEL/2019[2012-13]Status: DisposedITAT Delhi31 Oct 2019AY 2012-13

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Shri Sanjay Goyal, CIT DR
Section 139Section 143Section 153A

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A”: NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No. 3741, 3742, 3743, 3744, 3745 & 3746/Del/2019 (Assessment Year: 2012-13 to 2017-18) Agson Global Pvt. Ltd, Vs. The Assistant A-25, Nirman Vihar, New Delhi Commissioner of Income Tax , Central Circle-28, New Delhi (Appellant) (Respondent) ITA No. 5264, 5265, 5266, 5267, 5268 & 5269/Del/2019 (Assessment Year: 2012-13 to 2017-18) The Assistant Commissioner of Vs. Agson Global Pvt. Ltd, Income Tax , A-25, Nirman Vihar, New Central Circle-28, Delhi New Delhi (A…

Agson Global Pvt. Ltd, Delhi vs. ACIT CC-28, New Delhi

Appeals of the assessee are partly allowed and 6 appeals of the ld AO are dismissed

ITA 3746/DEL/2019[2017-18]Status: DisposedITAT Delhi31 Oct 2019AY 2017-18

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Shri Sanjay Goyal, CIT DR
Section 139Section 143Section 153A

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A”: NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No. 3741, 3742, 3743, 3744, 3745 & 3746/Del/2019 (Assessment Year: 2012-13 to 2017-18) Agson Global Pvt. Ltd, Vs. The Assistant A-25, Nirman Vihar, New Delhi Commissioner of Income Tax , Central Circle-28, New Delhi (Appellant) (Respondent) ITA No. 5264, 5265, 5266, 5267, 5268 & 5269/Del/2019 (Assessment Year: 2012-13 to 2017-18) The Assistant Commissioner of Vs. Agson Global Pvt. Ltd, Income Tax , A-25, Nirman Vihar, New Central Circle-28, Delhi New Delhi (A…

Agson Global Pvt. Ltd, Delhi vs. ACIT Central Circle-28, New Delhi

Appeals of the assessee are partly allowed and 6 appeals of the ld AO are dismissed

ITA 3745/DEL/2019[2016-17]Status: DisposedITAT Delhi31 Oct 2019AY 2016-17

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Shri Sanjay Goyal, CIT DR
Section 139Section 143Section 153A

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A”: NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No. 3741, 3742, 3743, 3744, 3745 & 3746/Del/2019 (Assessment Year: 2012-13 to 2017-18) Agson Global Pvt. Ltd, Vs. The Assistant A-25, Nirman Vihar, New Delhi Commissioner of Income Tax , Central Circle-28, New Delhi (Appellant) (Respondent) ITA No. 5264, 5265, 5266, 5267, 5268 & 5269/Del/2019 (Assessment Year: 2012-13 to 2017-18) The Assistant Commissioner of Vs. Agson Global Pvt. Ltd, Income Tax , A-25, Nirman Vihar, New Central Circle-28, Delhi New Delhi (A…

Agson Global Pvt. Ltd, Delhi vs. ACIT CC-28, New Delhi

Appeals of the assessee are partly allowed and 6 appeals of the ld AO are dismissed

ITA 3744/DEL/2019[2015-16]Status: DisposedITAT Delhi31 Oct 2019AY 2015-16

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Shri Sanjay Goyal, CIT DR
Section 139Section 143Section 153A

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A”: NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No. 3741, 3742, 3743, 3744, 3745 & 3746/Del/2019 (Assessment Year: 2012-13 to 2017-18) Agson Global Pvt. Ltd, Vs. The Assistant A-25, Nirman Vihar, New Delhi Commissioner of Income Tax , Central Circle-28, New Delhi (Appellant) (Respondent) ITA No. 5264, 5265, 5266, 5267, 5268 & 5269/Del/2019 (Assessment Year: 2012-13 to 2017-18) The Assistant Commissioner of Vs. Agson Global Pvt. Ltd, Income Tax , A-25, Nirman Vihar, New Central Circle-28, Delhi New Delhi (A…

Income Tax Officer-11(3)(4), Mumbai vs. Western Imaginary Transcon Private Limited, Mumbai

In the result, appeal of the Revenue in ITA No

ITA 4929/MUM/2017[2011-12]Status: DisposedITAT Mumbai20 Aug 2019AY 2011-12

Bench: Shri Sandeep Gosain & Shri Ramit Kochar

For Appellant: Shri. Bhavesh P. ShahFor Respondent: Shri. Satyanathan Raju (Sr. AR)
Section 143(3)Section 68

…ia Oxygen Company vs. CIT (2007) 160 Taxman 427 (ALL.) (20) Dhakeswari Cotton Mills Ltd. vs. CIT (1954) 26 ITR 775 (21) Seth Gurmukh Singh vs. CIT (1994) 12 ITR 393 (22) Samurai Software P. Ltd., vs. CIT (2008) 299 ITR 324 (Raj.) (23) CIT vs. La Medica (2001) 250 ITR 575 (24) Indian Woolen Carpet Factory vs. ITAT (2002) 125 Taxman 763 (Raj.) (25) Sanjay Oilcake Industries vs. CIT (2009) 316 ITR 274 (Guj.) 38 ACIT vs. Tribhovandas Bhimji Zaveri (2000) 74 ITD 92 (Mum). (27) Homi Jehangir Gheesta vs. CIT (1961) 41 ITR 135 (28) T. Devashaya Nadar vs. CIT (1964) 51 ITR 20 (Mad.) (29) R. S Dass vs. Union of India AIR…

Income Tax Officer -33(3)(4), Mumbai vs. Shri Sunil Govind Agre, Mumbai

In the result, the appeal filed by the revenue is dismissed

ITA 2312/MUM/2018[2011-12]Status: DisposedITAT Mumbai31 Jul 2019AY 2011-12

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2011-12

For Appellant: NoneFor Respondent: Mr. Chaudhary Arun Kumar Singh, DR
Section 133(6)Section 143(3)Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G” MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2011-12 ITO-33(3)(4), Room. No. Shri Sunil Govind Agre, 255/21-B, 612, 6th floor, C-12, Sankalp CHS Ltd., Sector 5/2, Vs. Pratyakshkar Bhavan, Charkop, Kandivali (W), Mumbai- BKC, Mumbai. 400067 PAN No. AEGPA0962H Appellant Respondent Revenue by : Mr. Chaudhary Arun Kumar Singh, DR Assessee by : None Date of Hearing : 31/07/2019 Date of pronouncement : 31/07/2019 ORDER PER N.K. PRADHAN, AM This is an appeal filed by the Revenue. The relevant as…

Savitaben Patel, Mumbai vs. Asst CIT Cir 2, Mumbai

In the result, the appeal filed by the assessee and the revenue are allowed for statistical purposes

ITA 4402/MUM/2016[2009-10]Status: DisposedITAT Mumbai31 Jul 2019AY 2009-10

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2009-10

For Appellant: Mr. VimalPunmiya, ARFor Respondent: Mr. Chaudhary Arun Kumar Singh, DR
Section 133(6)Section 143(3)Section 148Section 234BSection 234C

…2017-TIOL-23-SC-IT), N K Proteins Ltd. v. CIT (2016-TIOL-3165-HC-AHM-IT), CIT v. Arun Malhotra 47 taxmann.com 385 (Delhi)/[2014] 363 ITR 195, Vijay Proteins Ltd. v. ACIT [2015] 58 taxmann.com 44 (Gujarat), CIT v. La Medica [2001] 117 Taxman 628 (Delhi)/[2001] 250 ITR 575 (Delhi)/[2001] 168 CTR 314 (Delhi), UditKalra v. ITO Ward 50(1) of Hon’ble Delhi High Court ITA No. 220/2019 & CM No. 10774/2019 dated 08.03.2019, Pr. CIT (Central)-1 v. NRA Iron & Steel Pvt. Ltd. Civil Appeal No. of 2019 (Arising out of SLP (Civil No. 29855 of 2018) Supreme Court recent decision dated 05th March 2019, Pr. CIT-6, New Delhi v. NDR…

Income Tax Officer-19(3)(3), Mumbai vs. Shri Shankarlal L. Jain, Mumbai

In the result, the assessee’s appeal is partly allowed and the revenue’s appeal is dismissed

ITA 427/MUM/2018[2009-10]Status: DisposedITAT Mumbai19 Jul 2019AY 2009-10

Bench: Shri Rajesh Kumar (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2009-2010 Shri Shankarlal L. Jain, The Ito-18(3)(3), 577/579, Om Shanti Bhavan, (Erstwhile Ito 19(3)(3), Khatavi Building, Jss Rd, Earnest House, Opp. Chandanwadi, Vs. Mumbai Mumbai - 400002 Pan: Aabpj3924F (Appellant) (Respondent) Assessment Year: 2009-2010 The Ito-19(3)(3), Shri Shankarlal L. Jain, Matru Mandir, 2Nd Floor, Bokadia Spinning Mills Pvt. Ltd., R. No. 219, Tardeo Road, 577/579, Om Shanti Bhavan, Mumbai - 400007 Vs. Khatavi Building, Jss Rd, Opp. Chandanwadi, Mumbai - 400002 Pan: Aabpj3924F (Appellant) (Respondent) Assessee By : Shri Rajesh Sanghvi (Ca) Revenue By : Shri Chaudhary Arun Kumar Singh (Dr) Date Of Hearing: 25/04/2019 Date Of Pronouncement: 19/07/2019

For Appellant: Shri Rajesh Sanghvi (CA)For Respondent: Shri Chaudhary Arun Kumar Singh (DR)
Section 143Section 148

…Supreme Court in the case of N.K. Proteins Ltd. vs. CIT (2017 TIOL 23 SC-IT), Pr. CIT vs. NRA Iron & Steel Pvt. Ltd. Civil Appeal No. …., the judgments of the Hon’ble Delhi High Court in the case of CIT vs. Arun Malhotra 363 ITR 195 (Delhi), CIT vs. La Medica 250 ITR 575 (Delhi) Pr. CIT vs. NDR Promoters Pvt. Ltd. ITA No. 49 of 2018 and the decision of the Hon’ble Gujarat High Court in the case of Vijay Proteins Ltd. vs. AICT (2015) 58 taxmann.com 44 (Guj). The Ld. DR further pointed out that the revenue has challenged the impugned order by filing cross appeal on the ground that the findings of the Ld. CIT (A) ar…