CIT v. M.K. Brothers

Grrentex Exports India, Mumbai vs. ITO 14(2)(4), Mumbai

The appeal of the assessee is allowed for statistical purposes

Bench: Shri A.D.Jainसर्वश्री ए.डी. जैन, न्याययक सदस्य आमकय अऩीर सं./I.T.A. No.3311/Mum/2015 (ननधधायण वषा / Assessment Year :2009-10) बनाम/ M/S Greentex Exports India, Income Tax -Ward 14(2)(4), Modi Estate, 1St Floor, Mumbai. Vs. Opp. Chirag Nagar Police Stn. Ghatkopar West, Mumbai-400080 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) ..

…re the Sales tax department. We notice that the ld.CIT(A) has taken note of the fact that no sales could be effected without purchases. He has further placed reliance on the decision rendered by Hon’ble Gujarat High Court in the case of CIT Vs. M.K. Brothers (163 ITR 249). He has further relied upon the decision rendered by the Tribunal in the cae of ITO Vs. Premanand (2008)(25 SOT 11)(Jodh), wherein it has been held that where the AO has made addition merely on the basis of observations made by the Sales tax dept and has not conducted any independent enquiries for making the addition especially in a case where t…

G.L. Constructions P.Ltd, Mumbai vs. DCIT 8(1) Or DCIT City 8, Mumbai

In the result, appeal of assessee is allowed in part, in terms indicated hereinabove

…eliance was placed by ld. AR on the following judicial pronouncements :- i) ITO vs. Permanand [107 TTJ 395 (Jodh); ii) DCIT vs. Shri Rajeev G. Kalathil, [ITA 6727/M/2012(Mum); (iii) ITO vs. D.N. Shah & Co. [2 TTJ 1217 (Ahd)]; iv) CIT vs. M.K. Brothers [(1987) 163 ITR 249 (Guj)] v) M/s Imperial imp & exp vs ITO(ITA 5427/Mum/2015) vi) Deepak Popat Lal Ghada vs. ITO(ITA 6203/Mum/2013) vii) DCIT vs. Shri Jitendra S. Motani [ITA 6178/M/2007 (Mum)] CIT vs. Sanjay Oil Cake Industries v. CIT [316 ITR 274 (Guj)] viii) 7. With regard to share capital, it was contended by ld. AR that the assessee had already filed with the…

Dilip Kumar Sarawgi, Mumbai vs. ITO WD 14(1)(2), Mumbai

In the result, the appeal of the assessee is treated as allowed for statistical purposes

Bench: Shri Sanjay Garg & Shri Rajesh Kumarassessment Year: 2007-08 M/S. Om Shree International, Asstt. Comm. Of Income Tax, 115, New India Industrial Range 20(2), Estate, Aayakar Bhavan, Vs. Off Mahakali Caves Road, Mumbai - 400020 Andheri (E), Mumbai – 400 057 Pan: Aaafo 3000A (Appellant) (Respondent) Assessment Year: 2007-08 Office Of The Acit-20(2), M/S. Om Shree International, 612, Piramal Chambers, Off Mahakali Caves Road, Lalbaug, 115, New India Industrial Vs. Mumbai - 400012 Estate, Andheri (E), Mumbai – 59 Pan: Aaafo 3000A (Appellant) (Respondent)

…ot be justified for ITA No.3304/M/2014 & ITA No.4575/M/2012 8 M/s. Om Shree International making additions in this respect. The Ld. A.R. has brought our attention to the decision of the Hon’ble Gujarat High Court in the case of “CIT vs. M.K. Brothers” (1987) 163 ITR 249 wherein it has been held that where there was nothing to indicate that the amount given by the assessee for the purchases made had come back to the assessee in any other form and where there was no evidence that the said concerns gave bogus vouchers to the assessee and even the statements made by the alleged suppliers in no way implicate the tran…

Addl.C.I.T. 20(2), Mumbai vs. Om Shree International, Mumbai

In the result, the appeal of the assessee is treated as allowed for statistical purposes

Bench: Shri Sanjay Garg & Shri Rajesh Kumarassessment Year: 2007-08 M/S. Om Shree International, Asstt. Comm. Of Income Tax, 115, New India Industrial Range 20(2), Estate, Aayakar Bhavan, Vs. Off Mahakali Caves Road, Mumbai - 400020 Andheri (E), Mumbai – 400 057 Pan: Aaafo 3000A (Appellant) (Respondent) Assessment Year: 2007-08 Office Of The Acit-20(2), M/S. Om Shree International, 612, Piramal Chambers, Off Mahakali Caves Road, Lalbaug, 115, New India Industrial Vs. Mumbai - 400012 Estate, Andheri (E), Mumbai – 59 Pan: Aaafo 3000A (Appellant) (Respondent)

…ot be justified for ITA No.3304/M/2014 & ITA No.4575/M/2012 8 M/s. Om Shree International making additions in this respect. The Ld. A.R. has brought our attention to the decision of the Hon’ble Gujarat High Court in the case of “CIT vs. M.K. Brothers” (1987) 163 ITR 249 wherein it has been held that where there was nothing to indicate that the amount given by the assessee for the purchases made had come back to the assessee in any other form and where there was no evidence that the said concerns gave bogus vouchers to the assessee and even the statements made by the alleged suppliers in no way implicate the tran…

Addl CIT 24(3), Mumbai vs. Indervadan H Jain, Mumbai

In the result, appeal of revenue is allowed in part

…(P) vs Third income Tax Officer (vii) Diagnostics vis. CIT reported in 334 ITR 111 Culcutta (viii) Gujarat Sanjay Oilcake Industries vs CIT reported in 316 ITR 274 (IX) Gujarat DCIT vs Adinath Industries reported in 252 ITR 476 (x) CtT vs M K Bras reported in 163 ITR 249 (Guj) (xi) 134 TT J 167 Delhi CTR Volume 50 Part VI page 39 I have gone through the above decision which supports the case of the appellant. In view of the above, the addition made by the Assessing officer is hereby deleted. This ground of appeal is allowed.” 19. Against the above order of CIT(A), revenue is in appeal before us. 20. We have consi…

ACIT Cen Cir 13, Mumbai vs. Asian Star Company Ltd, Mumbai

In the result, all appeals of the revenue as well as cross objections of the assessee are dismissed

Bench: Shri R.C.Sharma, Am & Shri Sandeep Gosain, Jm आमकय अऩीर सं./Ita Nos.4404 To 4410/Mum/2014 (नििाारण वषा / Assessment Years :2005-06 To 2011-2012) Acit, Central Circle-13, Room Vs. M/S Asian Star Company No.1103, 11Th Floor Old Cgo Limited, 114/116, Mittal Court, C-Wing, 11Th Floor, Building (Annex.) M.K.Road, Mumbai-400020 Nariman Point, Mumbai- 400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaaca 4856 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & Cross Objection Nos.196, 198 To 201/Mum/2015 (Arising Out Of Ita Nos.4404,4408,4406,4405&4407/M/2014) (नििाारण वषा / Assessment Years :2005-06, 2006-07 & 2008-09) M/S Asian Star Company Vs. Acit, Central Circle-13, Room No.1103, 11Th Floor Old Limited, 114/116, Mittal Court, C-Wing, 11Th Floor, Cgo Building (Annex.) Nariman Point, Mumbai- M.K.Road, Mumbai-400020 400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaaca 4856 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. याजस्व की ओर से /Revenue By : Shri B.Pruseth ननधाारयती की ओर से /Assessee By : Shri Rakesh Joshi सुनवाई की तायीख / Date Of Hearing : 30/12/2015 घोषणा की तायीख/Date Of Pronouncement /2016 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Appeals Filed By The Revenue & Cross Objection By The Assessee Against The Order Of Cit(A), Mumbai, For The Assessment Years 2005-06 To 2011-12. 2

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ ‘ए’, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “A”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI SANDEEP GOSAIN, JM आमकय अऩीर सं./ITA Nos.4404 to 4410/Mum/2014 (नििाारण वषा / Assessment Years :2005-06 to 2011-2012) ACIT, Central Circle-13, Room Vs. M/s Asian Star Company No.1103, 11th Floor Old CGO Limited, 114/116, Mittal Court, C-Wing, 11th Floor, Building (Annex.) M.K.Road, Mumbai-400020 Nariman Point, Mumbai- 400021 स्थामी रेखा सं./ जीआइआय सं./ PAN/GIR No. : AAACA 4856 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. AND Cross Objection Nos.196, 198 to 201/Mum/2015…

ACIT Cen Cir 13, Mumbai vs. Asian Star Company Ltd, Mumbai

In the result, all appeals of the revenue as well as cross objections of the assessee are dismissed

Bench: Shri R.C.Sharma, Am & Shri Sandeep Gosain, Jm आमकय अऩीर सं./Ita Nos.4404 To 4410/Mum/2014 (नििाारण वषा / Assessment Years :2005-06 To 2011-2012) Acit, Central Circle-13, Room Vs. M/S Asian Star Company No.1103, 11Th Floor Old Cgo Limited, 114/116, Mittal Court, C-Wing, 11Th Floor, Building (Annex.) M.K.Road, Mumbai-400020 Nariman Point, Mumbai- 400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaaca 4856 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & Cross Objection Nos.196, 198 To 201/Mum/2015 (Arising Out Of Ita Nos.4404,4408,4406,4405&4407/M/2014) (नििाारण वषा / Assessment Years :2005-06, 2006-07 & 2008-09) M/S Asian Star Company Vs. Acit, Central Circle-13, Room No.1103, 11Th Floor Old Limited, 114/116, Mittal Court, C-Wing, 11Th Floor, Cgo Building (Annex.) Nariman Point, Mumbai- M.K.Road, Mumbai-400020 400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaaca 4856 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. याजस्व की ओर से /Revenue By : Shri B.Pruseth ननधाारयती की ओर से /Assessee By : Shri Rakesh Joshi सुनवाई की तायीख / Date Of Hearing : 30/12/2015 घोषणा की तायीख/Date Of Pronouncement /2016 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Appeals Filed By The Revenue & Cross Objection By The Assessee Against The Order Of Cit(A), Mumbai, For The Assessment Years 2005-06 To 2011-12. 2

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ ‘ए’, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “A”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI SANDEEP GOSAIN, JM आमकय अऩीर सं./ITA Nos.4404 to 4410/Mum/2014 (नििाारण वषा / Assessment Years :2005-06 to 2011-2012) ACIT, Central Circle-13, Room Vs. M/s Asian Star Company No.1103, 11th Floor Old CGO Limited, 114/116, Mittal Court, C-Wing, 11th Floor, Building (Annex.) M.K.Road, Mumbai-400020 Nariman Point, Mumbai- 400021 स्थामी रेखा सं./ जीआइआय सं./ PAN/GIR No. : AAACA 4856 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. AND Cross Objection Nos.196, 198 to 201/Mum/2015…

ACIT Cen Cir 13, Mumbai vs. Asian Star Company Ltd, Mumbai

In the result, all appeals of the revenue as well as cross objections of the assessee are dismissed

Bench: Shri R.C.Sharma, Am & Shri Sandeep Gosain, Jm आमकय अऩीर सं./Ita Nos.4404 To 4410/Mum/2014 (नििाारण वषा / Assessment Years :2005-06 To 2011-2012) Acit, Central Circle-13, Room Vs. M/S Asian Star Company No.1103, 11Th Floor Old Cgo Limited, 114/116, Mittal Court, C-Wing, 11Th Floor, Building (Annex.) M.K.Road, Mumbai-400020 Nariman Point, Mumbai- 400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaaca 4856 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & Cross Objection Nos.196, 198 To 201/Mum/2015 (Arising Out Of Ita Nos.4404,4408,4406,4405&4407/M/2014) (नििाारण वषा / Assessment Years :2005-06, 2006-07 & 2008-09) M/S Asian Star Company Vs. Acit, Central Circle-13, Room No.1103, 11Th Floor Old Limited, 114/116, Mittal Court, C-Wing, 11Th Floor, Cgo Building (Annex.) Nariman Point, Mumbai- M.K.Road, Mumbai-400020 400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaaca 4856 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. याजस्व की ओर से /Revenue By : Shri B.Pruseth ननधाारयती की ओर से /Assessee By : Shri Rakesh Joshi सुनवाई की तायीख / Date Of Hearing : 30/12/2015 घोषणा की तायीख/Date Of Pronouncement /2016 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Appeals Filed By The Revenue & Cross Objection By The Assessee Against The Order Of Cit(A), Mumbai, For The Assessment Years 2005-06 To 2011-12. 2

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ ‘ए’, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “A”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI SANDEEP GOSAIN, JM आमकय अऩीर सं./ITA Nos.4404 to 4410/Mum/2014 (नििाारण वषा / Assessment Years :2005-06 to 2011-2012) ACIT, Central Circle-13, Room Vs. M/s Asian Star Company No.1103, 11th Floor Old CGO Limited, 114/116, Mittal Court, C-Wing, 11th Floor, Building (Annex.) M.K.Road, Mumbai-400020 Nariman Point, Mumbai- 400021 स्थामी रेखा सं./ जीआइआय सं./ PAN/GIR No. : AAACA 4856 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. AND Cross Objection Nos.196, 198 to 201/Mum/2015…

ACIT Cen Cir 13, Mumbai vs. Asian Star Company Ltd, Mumbai

In the result, all appeals of the revenue as well as cross objections of the assessee are dismissed

Bench: Shri R.C.Sharma, Am & Shri Sandeep Gosain, Jm आमकय अऩीर सं./Ita Nos.4404 To 4410/Mum/2014 (नििाारण वषा / Assessment Years :2005-06 To 2011-2012) Acit, Central Circle-13, Room Vs. M/S Asian Star Company No.1103, 11Th Floor Old Cgo Limited, 114/116, Mittal Court, C-Wing, 11Th Floor, Building (Annex.) M.K.Road, Mumbai-400020 Nariman Point, Mumbai- 400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaaca 4856 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & Cross Objection Nos.196, 198 To 201/Mum/2015 (Arising Out Of Ita Nos.4404,4408,4406,4405&4407/M/2014) (नििाारण वषा / Assessment Years :2005-06, 2006-07 & 2008-09) M/S Asian Star Company Vs. Acit, Central Circle-13, Room No.1103, 11Th Floor Old Limited, 114/116, Mittal Court, C-Wing, 11Th Floor, Cgo Building (Annex.) Nariman Point, Mumbai- M.K.Road, Mumbai-400020 400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaaca 4856 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. याजस्व की ओर से /Revenue By : Shri B.Pruseth ननधाारयती की ओर से /Assessee By : Shri Rakesh Joshi सुनवाई की तायीख / Date Of Hearing : 30/12/2015 घोषणा की तायीख/Date Of Pronouncement /2016 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Appeals Filed By The Revenue & Cross Objection By The Assessee Against The Order Of Cit(A), Mumbai, For The Assessment Years 2005-06 To 2011-12. 2

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ ‘ए’, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “A”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI SANDEEP GOSAIN, JM आमकय अऩीर सं./ITA Nos.4404 to 4410/Mum/2014 (नििाारण वषा / Assessment Years :2005-06 to 2011-2012) ACIT, Central Circle-13, Room Vs. M/s Asian Star Company No.1103, 11th Floor Old CGO Limited, 114/116, Mittal Court, C-Wing, 11th Floor, Building (Annex.) M.K.Road, Mumbai-400020 Nariman Point, Mumbai- 400021 स्थामी रेखा सं./ जीआइआय सं./ PAN/GIR No. : AAACA 4856 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. AND Cross Objection Nos.196, 198 to 201/Mum/2015…

ACIT Cen Cir 13, Mumbai vs. Asian Star Company Ltd, Mumbai

In the result, all appeals of the revenue as well as cross objections of the assessee are dismissed

Bench: Shri R.C.Sharma, Am & Shri Sandeep Gosain, Jm आमकय अऩीर सं./Ita Nos.4404 To 4410/Mum/2014 (नििाारण वषा / Assessment Years :2005-06 To 2011-2012) Acit, Central Circle-13, Room Vs. M/S Asian Star Company No.1103, 11Th Floor Old Cgo Limited, 114/116, Mittal Court, C-Wing, 11Th Floor, Building (Annex.) M.K.Road, Mumbai-400020 Nariman Point, Mumbai- 400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaaca 4856 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & Cross Objection Nos.196, 198 To 201/Mum/2015 (Arising Out Of Ita Nos.4404,4408,4406,4405&4407/M/2014) (नििाारण वषा / Assessment Years :2005-06, 2006-07 & 2008-09) M/S Asian Star Company Vs. Acit, Central Circle-13, Room No.1103, 11Th Floor Old Limited, 114/116, Mittal Court, C-Wing, 11Th Floor, Cgo Building (Annex.) Nariman Point, Mumbai- M.K.Road, Mumbai-400020 400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaaca 4856 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. याजस्व की ओर से /Revenue By : Shri B.Pruseth ननधाारयती की ओर से /Assessee By : Shri Rakesh Joshi सुनवाई की तायीख / Date Of Hearing : 30/12/2015 घोषणा की तायीख/Date Of Pronouncement /2016 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Appeals Filed By The Revenue & Cross Objection By The Assessee Against The Order Of Cit(A), Mumbai, For The Assessment Years 2005-06 To 2011-12. 2

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ ‘ए’, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “A”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI SANDEEP GOSAIN, JM आमकय अऩीर सं./ITA Nos.4404 to 4410/Mum/2014 (नििाारण वषा / Assessment Years :2005-06 to 2011-2012) ACIT, Central Circle-13, Room Vs. M/s Asian Star Company No.1103, 11th Floor Old CGO Limited, 114/116, Mittal Court, C-Wing, 11th Floor, Building (Annex.) M.K.Road, Mumbai-400020 Nariman Point, Mumbai- 400021 स्थामी रेखा सं./ जीआइआय सं./ PAN/GIR No. : AAACA 4856 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. AND Cross Objection Nos.196, 198 to 201/Mum/2015…

ACIT Cen Cir 13, Mumbai vs. Asian Star Company Ltd, Mumbai

In the result, all appeals of the revenue as well as cross objections of the assessee are dismissed

Bench: Shri R.C.Sharma, Am & Shri Sandeep Gosain, Jm आमकय अऩीर सं./Ita Nos.4404 To 4410/Mum/2014 (नििाारण वषा / Assessment Years :2005-06 To 2011-2012) Acit, Central Circle-13, Room Vs. M/S Asian Star Company No.1103, 11Th Floor Old Cgo Limited, 114/116, Mittal Court, C-Wing, 11Th Floor, Building (Annex.) M.K.Road, Mumbai-400020 Nariman Point, Mumbai- 400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaaca 4856 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & Cross Objection Nos.196, 198 To 201/Mum/2015 (Arising Out Of Ita Nos.4404,4408,4406,4405&4407/M/2014) (नििाारण वषा / Assessment Years :2005-06, 2006-07 & 2008-09) M/S Asian Star Company Vs. Acit, Central Circle-13, Room No.1103, 11Th Floor Old Limited, 114/116, Mittal Court, C-Wing, 11Th Floor, Cgo Building (Annex.) Nariman Point, Mumbai- M.K.Road, Mumbai-400020 400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaaca 4856 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. याजस्व की ओर से /Revenue By : Shri B.Pruseth ननधाारयती की ओर से /Assessee By : Shri Rakesh Joshi सुनवाई की तायीख / Date Of Hearing : 30/12/2015 घोषणा की तायीख/Date Of Pronouncement /2016 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Appeals Filed By The Revenue & Cross Objection By The Assessee Against The Order Of Cit(A), Mumbai, For The Assessment Years 2005-06 To 2011-12. 2

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ ‘ए’, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “A”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI SANDEEP GOSAIN, JM आमकय अऩीर सं./ITA Nos.4404 to 4410/Mum/2014 (नििाारण वषा / Assessment Years :2005-06 to 2011-2012) ACIT, Central Circle-13, Room Vs. M/s Asian Star Company No.1103, 11th Floor Old CGO Limited, 114/116, Mittal Court, C-Wing, 11th Floor, Building (Annex.) M.K.Road, Mumbai-400020 Nariman Point, Mumbai- 400021 स्थामी रेखा सं./ जीआइआय सं./ PAN/GIR No. : AAACA 4856 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. AND Cross Objection Nos.196, 198 to 201/Mum/2015…

ACIT Cen Cir 13, Mumbai vs. Asian Star Company Ltd, Mumbai

In the result, all appeals of the revenue as well as cross objections of the assessee are dismissed

Bench: Shri R.C.Sharma, Am & Shri Sandeep Gosain, Jm आमकय अऩीर सं./Ita Nos.4404 To 4410/Mum/2014 (नििाारण वषा / Assessment Years :2005-06 To 2011-2012) Acit, Central Circle-13, Room Vs. M/S Asian Star Company No.1103, 11Th Floor Old Cgo Limited, 114/116, Mittal Court, C-Wing, 11Th Floor, Building (Annex.) M.K.Road, Mumbai-400020 Nariman Point, Mumbai- 400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaaca 4856 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & Cross Objection Nos.196, 198 To 201/Mum/2015 (Arising Out Of Ita Nos.4404,4408,4406,4405&4407/M/2014) (नििाारण वषा / Assessment Years :2005-06, 2006-07 & 2008-09) M/S Asian Star Company Vs. Acit, Central Circle-13, Room No.1103, 11Th Floor Old Limited, 114/116, Mittal Court, C-Wing, 11Th Floor, Cgo Building (Annex.) Nariman Point, Mumbai- M.K.Road, Mumbai-400020 400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaaca 4856 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. याजस्व की ओर से /Revenue By : Shri B.Pruseth ननधाारयती की ओर से /Assessee By : Shri Rakesh Joshi सुनवाई की तायीख / Date Of Hearing : 30/12/2015 घोषणा की तायीख/Date Of Pronouncement /2016 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Appeals Filed By The Revenue & Cross Objection By The Assessee Against The Order Of Cit(A), Mumbai, For The Assessment Years 2005-06 To 2011-12. 2

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ ‘ए’, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “A”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI SANDEEP GOSAIN, JM आमकय अऩीर सं./ITA Nos.4404 to 4410/Mum/2014 (नििाारण वषा / Assessment Years :2005-06 to 2011-2012) ACIT, Central Circle-13, Room Vs. M/s Asian Star Company No.1103, 11th Floor Old CGO Limited, 114/116, Mittal Court, C-Wing, 11th Floor, Building (Annex.) M.K.Road, Mumbai-400020 Nariman Point, Mumbai- 400021 स्थामी रेखा सं./ जीआइआय सं./ PAN/GIR No. : AAACA 4856 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. AND Cross Objection Nos.196, 198 to 201/Mum/2015…

ACIT 25(3), Mumbai vs. Rajeev G Kalathil, Mumbai

In the result, the appeal of the revenue stands dismissed and the cross-objection filed by the assessee is also dismissed

Bench: S/Shri B.R.Baskaran & Shri Sandeep Gosainआयकर अपीऱ सं./I.T.A. No.5312/Mum/2013 (निर्धारण वर्ा / Assessment Year :2010-11) बिधम/ Dy. Commissioner Of Income Rajeev G Kalathil, Tax -25(3), M-605, Regency Park, Vs. 308, C-11, Rna Millennium Township, Bandra-Kurla Complex, M G Road, Kandivali (W), Bandra (E), Mumbai-400067 Mumbai-400051 (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

…hat the purchases are not genuine;. h) The AO did not brought any material on record to show that the assessee has received cash out of the bill receipts; i) While coming to conclusion, the ld.CIT(A) relied on the following decisions: i) CIT V/s M K Brothers -163 ITR 249(Guj); ii) ITO V/s Permanand 107 TTJ 395, ITAT Jodhpur Bench; iii) Diagnostics V/s CIT (334 ITR 111) Calcutta High Court; iv) YFC Project Pvt Ltd V/s DCIT 46 DTR 496/134 TTJ 167 (Del); 5 CO No.249/M/14 v) Free India Assurance Services Ltd V/s DCIT 62 DTR 349 /(2011)12 Taxman.com 424 (Mum); vi) Rajmal Lakhichand V/s ACIT 79 ITD 84 vii) Kishinchand…

Asst CIT 25(2), Mumbai vs. Tarla R Shah, Mumbai

In the result, the appeal of the revenue is dismissed

Bench: Shri Saktijit Dey, Jm & Shri Rajesh Kumar, Am

…re the Sales tax department. We notice that the ld.CIT(A) has taken note of the fact that no sales could be effected without purchases. He has further placed reliance on the decision rendered by Hon’ble Gujarat High Court in the case of CIT Vs. M.K. Brothers (163 ITR 249). He has further relied upon the decision rendered by the Tribunal in the cae of ITO Vs. Premanand (2008)(25 SOT 11)(Jodh), wherein it has been held that where the AO has made addition merely on the basis of observations made by the Sales tax dept and has not conducted any independent enquiries for making the addition especially in a case where t…

ITO 25(2)(1), Mumbai vs. Jigar V. Shah, Mumbai

In the result, the appeal of the assessee is hereby allowed, whereas, the appeal of the Revenue is hereby dismissed

Bench: Shri Sanjay Garg & Shri Ashwani Tanejaassessment Year: 2010-11

…unconfronted and general statements of alleged suppliers made before sales tax authorities, addition u/s 69C under the circumstances on account of purchases is not warranted at all. The Hon’ble Gujarat High Court in the case of “CIT vs. M.K. Brothers” (1987) 163 ITR 249 has held that where there was nothing to indicate that the amount given by the assessee for the purchases made had come back to the assessee in any other form and where there was no evidence that the said concerns gave bogus vouchers to the assessee and even the statements made by the alleged suppliers in no way implicate the transaction with the…

Jigar Vinachandra Shah, Mumbai vs. ITO WD 25(2)(1), Mumbai

In the result, the appeal of the assessee is hereby allowed, whereas, the appeal of the Revenue is hereby dismissed

Bench: Shri Sanjay Garg & Shri Ashwani Tanejaassessment Year: 2010-11

…unconfronted and general statements of alleged suppliers made before sales tax authorities, addition u/s 69C under the circumstances on account of purchases is not warranted at all. The Hon’ble Gujarat High Court in the case of “CIT vs. M.K. Brothers” (1987) 163 ITR 249 has held that where there was nothing to indicate that the amount given by the assessee for the purchases made had come back to the assessee in any other form and where there was no evidence that the said concerns gave bogus vouchers to the assessee and even the statements made by the alleged suppliers in no way implicate the transaction with the…

Asst CIT 25(2), Mumbai vs. Ratansingh Rathord, Mumbai

In the result, both appeals filed by the Revenue, i

Bench: Shri Shailendra Kumar Yadav, Jm & Shri Rajesh Kumar, Am

…आयकर अपीलीय अिधकरण “डी” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI "ी शैल" कुमार यादव, "याियक सद"य एवं "ी राजेश कुमार, लेखा सद"य के सम" । BEFORE SHRI SHAILENDRA KUMAR YADAV, JM AND SHRI RAJESH KUMAR, AM आयकर अपील सं./ITA Nos. 3717 & 5297/Mum/2013 (िनधा"रण वष"/Assessment Years: 2009-10 & 2010-11 respectively) A C I T - 25(2) C-11, Pratyakshakar Bhavan Room No. 108, Bandra Kurla Complex अपीलाथ"/Appellant Bandra (E), Mumbai 400051 बनाम/ Vs. Shri Ratansingh M. Rathod ""यथ"/ B-1, Neela Apartment Respondent S.V.P. Road, Borivali (W) "थायी लेखा सं./PAN - AACPR4164L अपीलाथ" क" ओर से / Ap…

Asst CIT 25(2), Mumbai vs. Ratansingh M, .Rathod, Mumbai

In the result, both appeals filed by the Revenue, i

Bench: Shri Shailendra Kumar Yadav, Jm & Shri Rajesh Kumar, Am

…आयकर अपीलीय अिधकरण “डी” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI "ी शैल" कुमार यादव, "याियक सद"य एवं "ी राजेश कुमार, लेखा सद"य के सम" । BEFORE SHRI SHAILENDRA KUMAR YADAV, JM AND SHRI RAJESH KUMAR, AM आयकर अपील सं./ITA Nos. 3717 & 5297/Mum/2013 (िनधा"रण वष"/Assessment Years: 2009-10 & 2010-11 respectively) A C I T - 25(2) C-11, Pratyakshakar Bhavan Room No. 108, Bandra Kurla Complex अपीलाथ"/Appellant Bandra (E), Mumbai 400051 बनाम/ Vs. Shri Ratansingh M. Rathod ""यथ"/ B-1, Neela Apartment Respondent S.V.P. Road, Borivali (W) "थायी लेखा सं./PAN - AACPR4164L अपीलाथ" क" ओर से / Ap…