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

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

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

ITA 178/MUM/2018[200910]Status: DisposedITAT Mumbai19 Jul 2019

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…

Aggarwal Associates (Promoters) Ltd., Delhi vs. DCIT, Ghaziabad

In the result the ground No

ITA 787/DEL/2016[2009-10]Status: DisposedITAT Delhi09 Jul 2019AY 2009-10

Bench: Shri H.S. Sidhu & Shri B.R.R. Kumaraggarwal Associates Vs Dcit, Central Circle, (Promoters) Ltd., Ghaziabad 10, New Rajdhani Enclave, Vikas Marg, Delhi- 92 (Pan: Aaaca2789D)

Section 132Section 143(2)Section 153A

…the disallowance of the impugned purchases. He relied upon the following case laws:- i) N.K. Proteins Ltd. vs. CIT (2017-TIOL-23-SC-1T) ii) N.K. Industries Ltd. Vs. DCIT 292 CTR 354 (Guj) iii) CIT vs. Arun Malhotra 363 ITR 195 (Del) iv) CIT vs. La Medica 250 ITR 575 (Del) v) Vijay Proteins Ltd. vs. ACIT 58 taxmann.com 44 (Gu}) vi) Sri Ganesh Rice Mills vs. CIT (2007) 294 ITR 316 (Allahabad). vi) Sanjay Oilcake Industries vs. CIT 316 ITR 274 (Gu}) 5. We have heard both the parties and perused the records especially the orders passed by the revenue authorities alongwith the arguments advanced by both t…

ITO 19(2)(3), Mumbai vs. Mukesh C. Sanghvi, Mumbai

In the result, appeal filed by the revenue is dismissed

ITA 2457/MUM/2017[2009-10]Status: DisposedITAT Mumbai24 May 2019AY 2009-10

Bench: Shri Sandeep Gosain () & Shri G Manjunatha () Ito-19(2)(3), Mumbai Vs Shri Mukesh C Sanghvi Prop M/S Rajendra Steel & Alloys Room No.6, Ground Floor, 79, 2Nd Pathan Street, 5Th Kumbharwada Mumbai 400 004 Pan : Anzps6511Q Appellant Respondednt

Section 132Section 133(6)Section 143(3)Section 145(3)Section 147Section 69C

…1 ITA 2457/Mum/2017 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI Before Shri Sandeep Gosain (JUDICIAL MEMBER) AND Shri G Manjunatha (ACCOUNTANT MEMBER) ITO-19(2)(3), Mumbai vs Shri Mukesh C Sanghvi Prop M/s Rajendra Steel & Alloys Room No.6, Ground Floor, 79, 2nd Pathan Street, 5th Kumbharwada Mumbai 400 004 PAN : ANZPS6511Q APPELLANT RESPONDEDNT Appellant by Shri DG Pansari Respondent by None Date of hearing 02-05-2019 Date of pronouncement 24-05-2019 O R D E R Per G Manjunatha, AM : This appeal filed by the revenue is directed against the order of the CIT(A)-30, Mumbai dated 30-01-2017 a…

ACIT, Circle- 52(1), New Delhi vs. Ashok Kumar Jain, New Delhi

In the result, both the appeals filed by the Assessee as well as

ITA 5712/DEL/2017[2007-08]Status: DisposedITAT Delhi23 May 2019AY 2007-08

Bench: Shri H.S. Sidhu & Shri Prashant Maharishia.Y. : 2007-08 Ashok Kumar Jain, Vs. Acit, Circle 52(1) Prop. A.L. Jewellers, New Delhi Shop No. 4, Ground Floor, Room No. 1405, 14Th Floor, E-2 Block Sunder Nagar Market, New Delhi – 110 003 Pratyaksh Kar Bhawan, (Pan: Aappa3892P) Civic Centre, Jln Marg, New Delhi – 2 (Appellant) (Respondent) A.Y. : 2007-08 Acit, Circle 52(1) Vs. Ashok Kumar Jain, New Delhi Prop. A.L. Jewellers, Shop No. 4, Ground Floor Sunder Nagarg Market, New Delhi – 3 (Appellant) (Respondent)

For Appellant: Sh. Anil Kumar Sujanti, CAFor Respondent: Smt. Naina Soin Kapil, Sr. DR
Section 132(4)Section 145(3)Section 69C

…IN THE INCOME TAX APPELATE TRIBUNAL DELHI BENCH “A”: NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER A.Y. : 2007-08 ASHOK KUMAR JAIN, vs. ACIT, CIRCLE 52(1) PROP. A.L. JEWELLERS, NEW DELHI SHOP NO. 4, GROUND FLOOR, ROOM NO. 1405, 14TH FLOOR, E-2 BLOCK SUNDER NAGAR MARKET, NEW DELHI – 110 003 PRATYAKSH KAR BHAWAN, (PAN: AAPPA3892P) CIVIC CENTRE, JLN MARG, NEW DELHI – 2 (Appellant) (Respondent) A.Y. : 2007-08 ACIT, CIRCLE 52(1) vs. ASHOK KUMAR JAIN, NEW DELHI PROP. A.L. JEWELLERS, SHOP NO. 4, GROUND FLOOR SUNDER NAGARG MARKET, NEW DELHI – 3 (APPELLANT) (RESPONDENT)…

Ashok Kumar Jain, Delhi vs. ACIT, Circle-52(1), New Delhi

In the result, both the appeals filed by the Assessee as well as

ITA 5498/DEL/2017[2007-08]Status: DisposedITAT Delhi23 May 2019AY 2007-08

Bench: Shri H.S. Sidhu & Shri Prashant Maharishia.Y. : 2007-08 Ashok Kumar Jain, Vs. Acit, Circle 52(1) Prop. A.L. Jewellers, New Delhi Shop No. 4, Ground Floor, Room No. 1405, 14Th Floor, E-2 Block Sunder Nagar Market, New Delhi – 110 003 Pratyaksh Kar Bhawan, (Pan: Aappa3892P) Civic Centre, Jln Marg, New Delhi – 2 (Appellant) (Respondent) A.Y. : 2007-08 Acit, Circle 52(1) Vs. Ashok Kumar Jain, New Delhi Prop. A.L. Jewellers, Shop No. 4, Ground Floor Sunder Nagarg Market, New Delhi – 3 (Appellant) (Respondent)

For Appellant: Sh. Anil Kumar Sujanti, CAFor Respondent: Smt. Naina Soin Kapil, Sr. DR
Section 132(4)Section 145(3)Section 69C

…IN THE INCOME TAX APPELATE TRIBUNAL DELHI BENCH “A”: NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER A.Y. : 2007-08 ASHOK KUMAR JAIN, vs. ACIT, CIRCLE 52(1) PROP. A.L. JEWELLERS, NEW DELHI SHOP NO. 4, GROUND FLOOR, ROOM NO. 1405, 14TH FLOOR, E-2 BLOCK SUNDER NAGAR MARKET, NEW DELHI – 110 003 PRATYAKSH KAR BHAWAN, (PAN: AAPPA3892P) CIVIC CENTRE, JLN MARG, NEW DELHI – 2 (Appellant) (Respondent) A.Y. : 2007-08 ACIT, CIRCLE 52(1) vs. ASHOK KUMAR JAIN, NEW DELHI PROP. A.L. JEWELLERS, SHOP NO. 4, GROUND FLOOR SUNDER NAGARG MARKET, NEW DELHI – 3 (APPELLANT) (RESPONDENT)…

M/S. Mansarovar Infratech Pvt. Ltd., Tehri Garhwal vs. ACIT, Haridwar

In the result the ground No

ITA 7022/DEL/2014[2008-09]Status: DisposedITAT Delhi29 Apr 2019AY 2008-09

Bench: Shri Bhavnesh Saini & Shri O.P. Kantassessment Year: 2008-09 M/S. Mansarovar Infratech Vs. Asstt. Commissioner Of Pvt. Ltd. (Formerly Known As Income Tax, Garhwal Mandal Sales Pvt. Circle Haridwar Ltd.), Dhalwala, Tehsil Narendera Nagar, Tehri Garhwal Pan :Aaacg5220B (Appellant) (Respondent) Appellant By Shri Gautam Jain, Advocate & Shri Lalit Mohan, Ca Respondent By Ms. Rinku Singh, Sr.Dr

Section 147Section 234B

…DR supported the action of the authorities below and relied on the following judgments: i) N.K. Proteins Ltd. vs. CIT (2017-TIOL-23-SC-IT) ii) N.K. Industries Ltd. Vs. DCIT 292 CTR 354 (Guj) iii) CIT vs. Arun Malhotra 363 ITR 195 (Del) iv) CIT vs. La Medica 250 ITR 575 (Del) v) Vijay Proteins Ltd. vs. ACIT 58 taxmann.com 44 (Guj) vi) Sanjay Oilcake Industries vs. CIT 316 ITR 274 (Guj) 4.4 We have considered the submissions and perused the material on record. During the instant year, it is a matter of record that assessee has declared sales of Rs. 9,99,91,142/- and purchases of Rs. 9,90,26,702/- from trading of…

DCIT, New Delhi vs. M/S. Paramount Propbuild Pvt. Ltd., Noida

In the result, all the three appeals of the assessee are allowed and those of the Revenue are dismissed

ITA 6101/DEL/2014[2011-12]Status: DisposedITAT Delhi16 Apr 2019AY 2011-12

Bench: : Shri Amit Shukla & Shri L.P. Sahu

Section 131Section 132Section 132(1)Section 153A

…arties are found fake. She has also relied upon following decisions : (i). N.K. Proteins Ltd. vs. CIT(2017-TIOL-23-SC-IT) (ii). N.K. Proteins Ltd. vs. CIT 292 CTR 354 (Gujrat HC) (iii). CIT vs. Arun Malhotra 47 taxmann.com 385(Delhi) (iv). CIT vs. La Medica, 250 ITR 575 (Del) 7. We have heard the rival submissions and have gone through the entire material available on record and the case laws cited by parties and we find that the issue involved in this appeal is squarely covered by the decision of Hon’ble Co-ordinate Bench of Tribunal in group case of the assessee (ITA Nos. 4907 and 6102/Del/2014 – A.Y. 2010-11…

DCIT, New Delhi vs. M/S. Paramount Propbuild Pvt. Ltd., Noida

In the result, all the three appeals of the assessee are allowed and those of the Revenue are dismissed

ITA 6100/DEL/2014[2010-11]Status: DisposedITAT Delhi16 Apr 2019AY 2010-11

Bench: : Shri Amit Shukla & Shri L.P. Sahu

Section 131Section 132Section 132(1)Section 153A

…arties are found fake. She has also relied upon following decisions : (i). N.K. Proteins Ltd. vs. CIT(2017-TIOL-23-SC-IT) (ii). N.K. Proteins Ltd. vs. CIT 292 CTR 354 (Gujrat HC) (iii). CIT vs. Arun Malhotra 47 taxmann.com 385(Delhi) (iv). CIT vs. La Medica, 250 ITR 575 (Del) 7. We have heard the rival submissions and have gone through the entire material available on record and the case laws cited by parties and we find that the issue involved in this appeal is squarely covered by the decision of Hon’ble Co-ordinate Bench of Tribunal in group case of the assessee (ITA Nos. 4907 and 6102/Del/2014 – A.Y. 2010-11…

Paramount Propbuild Pvt. Ltd., Delhi vs. DCIT, New Delhi

In the result, all the three appeals of the assessee are allowed and those of the Revenue are dismissed

ITA 4983/DEL/2014[2011-12]Status: DisposedITAT Delhi16 Apr 2019AY 2011-12

Bench: : Shri Amit Shukla & Shri L.P. Sahu

Section 131Section 132Section 132(1)Section 153A

…arties are found fake. She has also relied upon following decisions : (i). N.K. Proteins Ltd. vs. CIT(2017-TIOL-23-SC-IT) (ii). N.K. Proteins Ltd. vs. CIT 292 CTR 354 (Gujrat HC) (iii). CIT vs. Arun Malhotra 47 taxmann.com 385(Delhi) (iv). CIT vs. La Medica, 250 ITR 575 (Del) 7. We have heard the rival submissions and have gone through the entire material available on record and the case laws cited by parties and we find that the issue involved in this appeal is squarely covered by the decision of Hon’ble Co-ordinate Bench of Tribunal in group case of the assessee (ITA Nos. 4907 and 6102/Del/2014 – A.Y. 2010-11…

Paramount Propbuild Pvt. Ltd., Delhi vs. DCIT, New Delhi

In the result, all the three appeals of the assessee are allowed and those of the Revenue are dismissed

ITA 4982/DEL/2014[2010-11]Status: DisposedITAT Delhi16 Apr 2019AY 2010-11

Bench: : Shri Amit Shukla & Shri L.P. Sahu

Section 131Section 132Section 132(1)Section 153A

…arties are found fake. She has also relied upon following decisions : (i). N.K. Proteins Ltd. vs. CIT(2017-TIOL-23-SC-IT) (ii). N.K. Proteins Ltd. vs. CIT 292 CTR 354 (Gujrat HC) (iii). CIT vs. Arun Malhotra 47 taxmann.com 385(Delhi) (iv). CIT vs. La Medica, 250 ITR 575 (Del) 7. We have heard the rival submissions and have gone through the entire material available on record and the case laws cited by parties and we find that the issue involved in this appeal is squarely covered by the decision of Hon’ble Co-ordinate Bench of Tribunal in group case of the assessee (ITA Nos. 4907 and 6102/Del/2014 – A.Y. 2010-11…

Paramount Propbuild Pvt. Ltd., Delhi vs. DCIT, New Delhi

In the result, all the three appeals of the assessee are allowed and those of the Revenue are dismissed

ITA 4981/DEL/2014[2009-10]Status: DisposedITAT Delhi16 Apr 2019AY 2009-10

Bench: : Shri Amit Shukla & Shri L.P. Sahu

Section 131Section 132Section 132(1)Section 153A

…arties are found fake. She has also relied upon following decisions : (i). N.K. Proteins Ltd. vs. CIT(2017-TIOL-23-SC-IT) (ii). N.K. Proteins Ltd. vs. CIT 292 CTR 354 (Gujrat HC) (iii). CIT vs. Arun Malhotra 47 taxmann.com 385(Delhi) (iv). CIT vs. La Medica, 250 ITR 575 (Del) 7. We have heard the rival submissions and have gone through the entire material available on record and the case laws cited by parties and we find that the issue involved in this appeal is squarely covered by the decision of Hon’ble Co-ordinate Bench of Tribunal in group case of the assessee (ITA Nos. 4907 and 6102/Del/2014 – A.Y. 2010-11…

M/S G. D. Enterprise, Kolkata vs. ACIT, Cir-40, Kolkata

In the result, we dismiss both the appeal of the assessee as well of Revenue

ITA 585/KOL/2016[2012-2013]Status: DisposedITAT Kolkata15 Mar 2019AY 2012-2013

Bench: Shri S.S.Godara & Dr. A.L. Sainiassessment Year :2012-13 M/S G.D. Enterprise V/S. Acit, Circle-40 1/H/1, Raja Janmenjoy 3, Government Place Road, Kolkata-700010 (West), Kolkat- [Pan No.Aacfg 4533 A] 700001 .. अपीलाथ" /Appellant ""यथ"/Respondent Shri J.M. Thard, Advocate अपीलाथ" क" ओर से/By Appellant Shri Sourav Kumar, Addl. Cit-Sr-Dr ""यथ" क" ओर से/By Respondent 14-01-2019 सुनवाई क" तार"ख/Date Of Hearing 15-03-2019 घोषणा क" तार"ख/Date Of Pronouncement आदेश /O R D E R Per S.S.Godara:- This Assessee’S Appeal For Assessment Year 2012-13 Arises Against The Commissioner Of Income Tax (Appeals)-13, Kolkata’S Order Dated 31.12.2015, Passed In Case No.1046/Cit(A)-13/Kol/Cir-45/2014-15, Involving Proceedings U/S 143(3) Of The Income Tax Act, 1961; In Short ‘The Act’. Heard Both The Parties Case File Perused. 2. The Assessee’S Sole Substantive Ground Seeks To Reverse Both The Lower Authorities’ Action Treating Its Purchases Amounting To ₹3,39,04,027/- As Bogus In Assessment As Affirmed In Lower Appellate Proceedings. The Cit(A)’S Detailed Discussion To This Effect Reads As Under:- “5. Decision 5.1 Appellant'S Submission & Facts Available On Record Is Carefully Considered. The Assessee Has Argued That It Had Made All Payments Through Account Payee Cheque & From Your Petitioner Site There Is No Mistake As Per Law & Income Tax Act. So The Disallowance Of Purchase Against Payment Through Account Payee Cheque Would Not Be False & It May Be Accepted

Section 143(3)

…bunal was not justified in deleting the additions of unexplained cash credits and interest thereon .Hence, appellant argument that payment is made through bank account does not make in genuine purchase into genuine purchase. 6. In the case of La Medica (2001) 250 ITR 575 Hon'ble Delhi High Court has held that Though essentially the conclusions of the Tribunal had the colour of factual findings, still it was found that the Tribunal had not taken into consideration relevant materials and had also acted on irrelevant materials. The fact that the alleged sellers had been found to be persons with no means to effect pu…

M/S. Asian Colour Coated Ispat Ltd., New Delhi vs. DCIT, Faridabad

In the result, ground nos

ITA 2841/DEL/2015[2009-10]Status: DisposedITAT Delhi15 Mar 2019AY 2009-10

Bench: Shri G.D.Agrawal & Shri Sudhanshu Srivastava

For Appellant: Sh. Ved Jain, Adv, Miss Umang Luthra, AdvFor Respondent: Shri J.K.Mishra, CIT-DR
Section 143(3)Section 153ASection 68

…CIT (2016-TIOL-3165-HC-AHM-IT) 60. N.K.Industries Ltd. Vs. DCIT [2016] 72 taxmann.com 289 (Gujarat)/[2017] 292 CTR 354 (Gujarat) 61. CIT vs. Arun Malhotra 47 taxmann.com 385 (Delhi)/[2014] 363 ITR 195 62. CIT Vs. La Medica [2001] 117 Taxman 628 (Delhi)/[2001] 250 ITR 575 (Delhi)/[2001]168 CTR 314 (Delhi) Assessment year 2009-10, 2008-09 63. Vijay Proteins Ltd. Vs. ACIT [2015] 58 taxmann.com 44 (Gujarat) 64. Sanjay Oilcake Industries Vs. CIT [2009] 316 ITR 274 (Gujarat) 4.1 On the issue of incriminating material, it was submitted that it was not necessary that incriminating material should be found during the s…

M/S. Asian Colour Coated Ispat Ltd., New Delhi vs. DCIT, Faridabad

In the result, ground nos

ITA 2840/DEL/2015[2008-09]Status: DisposedITAT Delhi15 Mar 2019AY 2008-09

Bench: Shri G.D.Agrawal & Shri Sudhanshu Srivastava

For Appellant: Sh. Ved Jain, Adv, Miss Umang Luthra, AdvFor Respondent: Shri J.K.Mishra, CIT-DR
Section 143(3)Section 153ASection 68

…CIT (2016-TIOL-3165-HC-AHM-IT) 60. N.K.Industries Ltd. Vs. DCIT [2016] 72 taxmann.com 289 (Gujarat)/[2017] 292 CTR 354 (Gujarat) 61. CIT vs. Arun Malhotra 47 taxmann.com 385 (Delhi)/[2014] 363 ITR 195 62. CIT Vs. La Medica [2001] 117 Taxman 628 (Delhi)/[2001] 250 ITR 575 (Delhi)/[2001]168 CTR 314 (Delhi) Assessment year 2009-10, 2008-09 63. Vijay Proteins Ltd. Vs. ACIT [2015] 58 taxmann.com 44 (Gujarat) 64. Sanjay Oilcake Industries Vs. CIT [2009] 316 ITR 274 (Gujarat) 4.1 On the issue of incriminating material, it was submitted that it was not necessary that incriminating material should be found during the s…

Vedangi Ventures, Badlapur vs. Asst CIT Cir 2, Kalyan

In the result, appeal filed by the assessee is partly allowed

ITA 564/MUM/2017[2012-13]Status: DisposedITAT Mumbai01 Feb 2019AY 2012-13

Bench: Shri Sandeep Gosain & Shri G. Manjunathaassessment Year : 2012-13

For Appellant: NONEFor Respondent: Shri Satishchandra Rajore, DR
Section 133(6)Section 143(2)

…, which was based on incorrect assumption of facts. 6.1. Ld.CIT(A) after considering relevant submissions of assessee and also relied upon certain judicial precedents, including the decision of the Hon'ble Delhi High Court in the case of CIT Vs. La Medica [250 ITR 575] (Del), upheld the additions made by the AO towards 100% bogus purchases for the following reasons: “5.0 Ground No. 1 is directed against the addition of Rs. 41,34,987 on account of bogus purchases : 5 : ITA No. 564/Mum/17 (i) I have carefully considered the submissions of the appellant, the observations of the AO in the assessment order, cas…

Shri Dineshkumar C. Doshi, Mumbai vs. Income Tax Officer 19(1)(4), Mumbai

The appeals of the assessee are dismissed

ITA 1730/MUM/2018[2011-12]Status: DisposedITAT Mumbai11 Oct 2018AY 2011-12

Bench: Shri Joginder Singh

Section 133(6)Section 139Section 142Section 143Section 147Section 148

…ccount of this concern was by way of transfer entries from the appellant and moneys were immediately withdrawn from the said bank account. The CIT(A) also relied upon the judgment of the Hon'ble Delhi High Court in the case reported in CIT v. La Medica (2001) 250 ITR 575 (Del). The CIT(A) also observed that since no affidavit has been submitted in respect of Sejal Enterprises, Dinesh S. Jain the submissions made relating to affidavit of other parties are not relevant. It is also found from the orders of the AO and the CIT(A) that the assessee had, inter alia, submitted the affidavit of Shri Kaushik R. Surti, pro…

Income-Tax Officer vs. Shri Manoj Suresh Sharma, Dhule

In the result, appeal of the Revenue is partly allowed and the Cross objection of the assessee is dismissed

ITA 1645/PUN/2016[2011-12]Status: DisposedITAT Pune03 Oct 2018AY 2011-12

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं आयकर अपील सं. / Ita No.1645/Pun/2016 आयकर अपील सं आयकर अपील सं िनधा"रण वष" िनधा"रण वष" / Assessment Year : 2009-10 िनधा"रण वष" िनधा"रण वष"

For Appellant: Shri Sanket JoshiFor Respondent: Ms. Sabana Parveen

…2015 on the issue of cross examination. CIT(A) also considered judgment of Hon’ble Bombay High Court in the case of Nikunj Eximp Enterprises Vs. CIT reported in 372 ITR 0619, judgment of Hon’ble Delhi High Court in the case of CIT Vs. La Medica reported in 250 ITR 575 as well as other judgments of various courts. The operational paras of the order of CIT(A) are extracted here for the sake of completeness : “4.87.4 Thus, in my opinion the facts on record demonstrate that this not a case of bogus purchase but a case of inflated purchases and at best from bogus parties. 4.87.5 In the instant case as observed f…

Income-Tax Officer vs. Smt. Jayshree Suresh Sharma, Dhule

In the result, appeal of the Revenue is partly allowed and the

ITA 1648/PUN/2016[2010-11]Status: DisposedITAT Pune28 Sept 2018AY 2010-11

Bench: Shri D.Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / Ita Nos.1646 To 1648/Pun/2016 अपील िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years : 2009-10 To 2011-12 वष"

For Appellant: Shri Sanket JoshiFor Respondent: Ms. Sabana Parveen

…015 on the issue of cross examination. CIT(A) also considered judgment of Hon’ble Bombay High Court in the case of Nikunj Eximp Enterprises Vs. CIT reported in 372 ITR 0619, judgment of Hon’ble Delhi High Court in the case of CIT Vs. La Medica reported in 250 ITR 575 as well as other judgments of various courts. Similar approach has been adopted by the CIT(A) in the appeals for A.Y. 2010-11 and 2011-12 too. The operational paras of the order of CIT(A) are extracted here for the sake of completeness : “4.87.4 Thus, in my opinion the facts on record demonstrate that this not a case of bogus purchase but a c…

Income-Tax Officer vs. Smt. Jayshree Suresh Sharma, Dhule

In the result, appeal of the Revenue is partly allowed and the

ITA 1647/PUN/2016[2010-11]Status: DisposedITAT Pune28 Sept 2018AY 2010-11

Bench: Shri D.Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / Ita Nos.1646 To 1648/Pun/2016 अपील िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Years : 2009-10 To 2011-12 वष"

For Appellant: Shri Sanket JoshiFor Respondent: Ms. Sabana Parveen

…015 on the issue of cross examination. CIT(A) also considered judgment of Hon’ble Bombay High Court in the case of Nikunj Eximp Enterprises Vs. CIT reported in 372 ITR 0619, judgment of Hon’ble Delhi High Court in the case of CIT Vs. La Medica reported in 250 ITR 575 as well as other judgments of various courts. Similar approach has been adopted by the CIT(A) in the appeals for A.Y. 2010-11 and 2011-12 too. The operational paras of the order of CIT(A) are extracted here for the sake of completeness : “4.87.4 Thus, in my opinion the facts on record demonstrate that this not a case of bogus purchase but a c…

Pushpak Auxichem P. Ltd, Thane vs. ITO WD 1(3), Kalyan

The appeal of the assessee is partly allowed

ITA 499/MUM/2018[2011-12]Status: DisposedITAT Mumbai25 Sept 2018AY 2011-12

Bench: Shri Joginder Singh & Shri Rajesh Kumarassessment Year: 2011-12 M/S Pushpak Auxichem Pvt. Income Tax Officer Ltd. Ward-1(3), बनाम/ 241/Business-2, Kasturi Mohan Plaza, 1St Floor, Vs. Plaza, 2Nd Floor, Manpada Wayle Nagar, Road, Dombivali (East), Khadak Pada, Thane-421201 Kalyan-421301 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No.Aabcp0099E

Section 148

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES, ‘SMC’ MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी राजेश कुमार, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Rajesh Kumar, Accountant Member Assessment Year: 2011-12 M/s Pushpak Auxichem Pvt. Income Tax Officer Ltd. Ward-1(3), बनाम/ 241/Business-2, Kasturi Mohan Plaza, 1st Floor, Vs. Plaza, 2nd Floor, Manpada Wayle Nagar, Road, Dombivali (East), Khadak Pada, Thane-421201 Kalyan-421301 ("नधा"रती /Assessee) (राज"व /Revenue) PAN. No.AABCP0099E "नधा"रती क" ओर से / Assessee by Shri J P Purohit Sh…