CIT v. Murli Agro Products Ltd.

49 Taxmann.com 172High Court2014#230 most cited

What is CIT v. Murli Agro Products Ltd. authority for?

Proceedings under Section 153A are initiated only if assessment/reassessment proceedings are pending on the date of search/requisition. Already finalized assessments for the years covered under Section 153A do not abate.

331

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2016 to 2026.

Also referred to as

CIT v. Murli Agro Products Ltd. · section 153A · section 132 · section 132A · pending assessment · abated assessment · search · requisition

Sections most often in play

Section 132Section 143(3)Section 153ASection 115BBESection 147Section 68Section 69ASection 131

Issues it is cited on

section 158b(b)section 153(a)section 158bb(1)accumulated profitssection 158bbsection 2(22)retracted statementsection 2(22)(e)deemed dividendsection 153a(1)entry operatorsection 158b

Judgments citing CIT v. Murli Agro Products Ltd.

ACIT, CC- 2(1), Mumbai vs. Goldmedal Electricals Pvt. Ltd., Karnataka

In the result, the appeal

ITA 2165/MUM/2022[2014-15]Status: DisposedITAT Mumbai29 Nov 2022AY 2014-15

Bench: Shri Om Prakash Kant () & Shri Rahul Chaudhary () Assessment Year: 2014-15 & Assessment Year: 2015-16 & Assessment Year: 2016-17 & Assessment Year: 2017-18 & Assessment Year: 2018-19 & Assessment Year: 2019-2020 Acit, Central Circle-2(1), M/S Goldmedal Electricals Pvt. Ltd., Old Cgo Building, 804, No. 7 G.K. Temple Street, Chickpet Vs. 8Th Floor, M.K. Road, Cross Bengaluru, Mumbai-400020. Karnataka-560 053 Pan No. Aaccg 9397 F Appellant Respondent Revenue By : Mr. Ashok Kumar Kardam, Cit- Dr : Assessee By None Date Of Hearing : 27/10/2022 : Date Of Pronouncement 28/11/2022

For Respondent: Mr. Ashok Kumar Kardam, CIT- DR

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI RAHUL CHAUDHARY (JUDICIAL MEMBER) Assessment Year: 2014-15 & Assessment Year: 2015-16 & Assessment Year: 2016-17 & Assessment Year: 2017-18 & Assessment Year: 2018-19 & Assessment Year: 2019-2020 ACIT, Central Circle-2(1), M/s Goldmedal Electricals Pvt. Ltd., Old CGO Building, 804, No. 7 G.K. Temple Street, Chickpet Vs. 8th Floor, M.K. Road, Cross Bengaluru, Mumbai-400020. Karnataka-560 053 PAN No. AACCG 9397 F Appellant Respondent Revenue by : Mr. Ashok Kumar Kardam, CIT- DR : Assessee by None Da…

ACIT, CC- 2(1), Mumbai vs. Goldmedal Electricals Pvt. Ltd., Karnataka

In the result, the appeal

ITA 2164/MUM/2022[2015-16]Status: DisposedITAT Mumbai29 Nov 2022AY 2015-16

Bench: Shri Om Prakash Kant () & Shri Rahul Chaudhary () Assessment Year: 2014-15 & Assessment Year: 2015-16 & Assessment Year: 2016-17 & Assessment Year: 2017-18 & Assessment Year: 2018-19 & Assessment Year: 2019-2020 Acit, Central Circle-2(1), M/S Goldmedal Electricals Pvt. Ltd., Old Cgo Building, 804, No. 7 G.K. Temple Street, Chickpet Vs. 8Th Floor, M.K. Road, Cross Bengaluru, Mumbai-400020. Karnataka-560 053 Pan No. Aaccg 9397 F Appellant Respondent Revenue By : Mr. Ashok Kumar Kardam, Cit- Dr : Assessee By None Date Of Hearing : 27/10/2022 : Date Of Pronouncement 28/11/2022

For Respondent: Mr. Ashok Kumar Kardam, CIT- DR

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI RAHUL CHAUDHARY (JUDICIAL MEMBER) Assessment Year: 2014-15 & Assessment Year: 2015-16 & Assessment Year: 2016-17 & Assessment Year: 2017-18 & Assessment Year: 2018-19 & Assessment Year: 2019-2020 ACIT, Central Circle-2(1), M/s Goldmedal Electricals Pvt. Ltd., Old CGO Building, 804, No. 7 G.K. Temple Street, Chickpet Vs. 8th Floor, M.K. Road, Cross Bengaluru, Mumbai-400020. Karnataka-560 053 PAN No. AACCG 9397 F Appellant Respondent Revenue by : Mr. Ashok Kumar Kardam, CIT- DR : Assessee by None Da…

ACIT, CC- 2(1), Mumbai vs. Goldmedal Electricals Pvt. Ltd., Bengaluru

In the result, the appeal

ITA 2163/MUM/2022[2016-17]Status: DisposedITAT Mumbai29 Nov 2022AY 2016-17

Bench: Shri Om Prakash Kant () & Shri Rahul Chaudhary () Assessment Year: 2014-15 & Assessment Year: 2015-16 & Assessment Year: 2016-17 & Assessment Year: 2017-18 & Assessment Year: 2018-19 & Assessment Year: 2019-2020 Acit, Central Circle-2(1), M/S Goldmedal Electricals Pvt. Ltd., Old Cgo Building, 804, No. 7 G.K. Temple Street, Chickpet Vs. 8Th Floor, M.K. Road, Cross Bengaluru, Mumbai-400020. Karnataka-560 053 Pan No. Aaccg 9397 F Appellant Respondent Revenue By : Mr. Ashok Kumar Kardam, Cit- Dr : Assessee By None Date Of Hearing : 27/10/2022 : Date Of Pronouncement 28/11/2022

For Respondent: Mr. Ashok Kumar Kardam, CIT- DR

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI RAHUL CHAUDHARY (JUDICIAL MEMBER) Assessment Year: 2014-15 & Assessment Year: 2015-16 & Assessment Year: 2016-17 & Assessment Year: 2017-18 & Assessment Year: 2018-19 & Assessment Year: 2019-2020 ACIT, Central Circle-2(1), M/s Goldmedal Electricals Pvt. Ltd., Old CGO Building, 804, No. 7 G.K. Temple Street, Chickpet Vs. 8th Floor, M.K. Road, Cross Bengaluru, Mumbai-400020. Karnataka-560 053 PAN No. AACCG 9397 F Appellant Respondent Revenue by : Mr. Ashok Kumar Kardam, CIT- DR : Assessee by None Da…

ACIT, CC- 2(1), Mumbai vs. Goldmedal Electricals Pvt. Ltd., Mumbai

In the result, the appeal

ITA 2162/MUM/2022[2017-18]Status: DisposedITAT Mumbai29 Nov 2022AY 2017-18

Bench: Shri Om Prakash Kant () & Shri Rahul Chaudhary () Assessment Year: 2014-15 & Assessment Year: 2015-16 & Assessment Year: 2016-17 & Assessment Year: 2017-18 & Assessment Year: 2018-19 & Assessment Year: 2019-2020 Acit, Central Circle-2(1), M/S Goldmedal Electricals Pvt. Ltd., Old Cgo Building, 804, No. 7 G.K. Temple Street, Chickpet Vs. 8Th Floor, M.K. Road, Cross Bengaluru, Mumbai-400020. Karnataka-560 053 Pan No. Aaccg 9397 F Appellant Respondent Revenue By : Mr. Ashok Kumar Kardam, Cit- Dr : Assessee By None Date Of Hearing : 27/10/2022 : Date Of Pronouncement 28/11/2022

For Respondent: Mr. Ashok Kumar Kardam, CIT- DR

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI RAHUL CHAUDHARY (JUDICIAL MEMBER) Assessment Year: 2014-15 & Assessment Year: 2015-16 & Assessment Year: 2016-17 & Assessment Year: 2017-18 & Assessment Year: 2018-19 & Assessment Year: 2019-2020 ACIT, Central Circle-2(1), M/s Goldmedal Electricals Pvt. Ltd., Old CGO Building, 804, No. 7 G.K. Temple Street, Chickpet Vs. 8th Floor, M.K. Road, Cross Bengaluru, Mumbai-400020. Karnataka-560 053 PAN No. AACCG 9397 F Appellant Respondent Revenue by : Mr. Ashok Kumar Kardam, CIT- DR : Assessee by None Da…

ACIT. -CC- 2(1), Mumbai vs. Goldmedal Electricals Pvt. Ltd., Karnataka

In the result, the appeal

ITA 2161/MUM/2022[2018-19]Status: DisposedITAT Mumbai29 Nov 2022AY 2018-19

Bench: Shri Om Prakash Kant () & Shri Rahul Chaudhary () Assessment Year: 2014-15 & Assessment Year: 2015-16 & Assessment Year: 2016-17 & Assessment Year: 2017-18 & Assessment Year: 2018-19 & Assessment Year: 2019-2020 Acit, Central Circle-2(1), M/S Goldmedal Electricals Pvt. Ltd., Old Cgo Building, 804, No. 7 G.K. Temple Street, Chickpet Vs. 8Th Floor, M.K. Road, Cross Bengaluru, Mumbai-400020. Karnataka-560 053 Pan No. Aaccg 9397 F Appellant Respondent Revenue By : Mr. Ashok Kumar Kardam, Cit- Dr : Assessee By None Date Of Hearing : 27/10/2022 : Date Of Pronouncement 28/11/2022

For Respondent: Mr. Ashok Kumar Kardam, CIT- DR

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI RAHUL CHAUDHARY (JUDICIAL MEMBER) Assessment Year: 2014-15 & Assessment Year: 2015-16 & Assessment Year: 2016-17 & Assessment Year: 2017-18 & Assessment Year: 2018-19 & Assessment Year: 2019-2020 ACIT, Central Circle-2(1), M/s Goldmedal Electricals Pvt. Ltd., Old CGO Building, 804, No. 7 G.K. Temple Street, Chickpet Vs. 8th Floor, M.K. Road, Cross Bengaluru, Mumbai-400020. Karnataka-560 053 PAN No. AACCG 9397 F Appellant Respondent Revenue by : Mr. Ashok Kumar Kardam, CIT- DR : Assessee by None Da…

ACIT, CC- 2(1), Mumbai vs. Goldmedal Electricals Pvt. Ltd., Karnataka

In the result, the appeal

ITA 2160/MUM/2022[2019-20]Status: DisposedITAT Mumbai29 Nov 2022AY 2019-20

Bench: Shri Om Prakash Kant () & Shri Rahul Chaudhary () Assessment Year: 2014-15 & Assessment Year: 2015-16 & Assessment Year: 2016-17 & Assessment Year: 2017-18 & Assessment Year: 2018-19 & Assessment Year: 2019-2020 Acit, Central Circle-2(1), M/S Goldmedal Electricals Pvt. Ltd., Old Cgo Building, 804, No. 7 G.K. Temple Street, Chickpet Vs. 8Th Floor, M.K. Road, Cross Bengaluru, Mumbai-400020. Karnataka-560 053 Pan No. Aaccg 9397 F Appellant Respondent Revenue By : Mr. Ashok Kumar Kardam, Cit- Dr : Assessee By None Date Of Hearing : 27/10/2022 : Date Of Pronouncement 28/11/2022

For Respondent: Mr. Ashok Kumar Kardam, CIT- DR

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI RAHUL CHAUDHARY (JUDICIAL MEMBER) Assessment Year: 2014-15 & Assessment Year: 2015-16 & Assessment Year: 2016-17 & Assessment Year: 2017-18 & Assessment Year: 2018-19 & Assessment Year: 2019-2020 ACIT, Central Circle-2(1), M/s Goldmedal Electricals Pvt. Ltd., Old CGO Building, 804, No. 7 G.K. Temple Street, Chickpet Vs. 8th Floor, M.K. Road, Cross Bengaluru, Mumbai-400020. Karnataka-560 053 PAN No. AACCG 9397 F Appellant Respondent Revenue by : Mr. Ashok Kumar Kardam, CIT- DR : Assessee by None Da…

Dy.C.I.T. Cent. Cir-6(2), Mumbai vs. Shri Dilip B.Jiwrajka, Mumbai

In the result, the Cross Objections for AYs 2012-13 & 2013-14

ITA 2349/MUM/2021[2012-13]Status: DisposedITAT Mumbai29 Nov 2022AY 2012-13
Section 132Section 143(2)Section 153ASection 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI S. RIFAUR RAHMAN, AM आयकर अपील सं/ I.T.A. No.2349/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2012-13) DCIT, Central Circle-6(2) बिधम/ Shri Dilip B. Jiwrajka Room No. 1903, 19th Floor, 15th Floor Orbit Villa, 16, Vs. Air India Building, Nariman Darabsha Lane, Off Point, Mumbai-400021. Neapeansea Road, Mumbai-400036. Cross Objection No. 93/Mum/2022 Arising out of I.T.A. No.2349/Mum/2021 (निर्धारण वर्ा / Assessment Years: 2012-13) Shri Dilip B. Jiwrajka बिधम/ DCIT, Central Circle-6(2) 15th Floor Orbit Villa, 16, Room No. 19…

DCIT CC -7(2), Mumbai vs. M/S. Dewal Engineering Pvt. Ltd, Mumbai

In the result, appeal filed by the Revenue is dismissed

ITA 2268/MUM/2021[2011-12]Status: DisposedITAT Mumbai14 Nov 2022AY 2011-12

Bench: Shri Aby T Varkey () & Shri Amarjit Singh ()

Section 132Section 132(4)Section 143(2)Section 143(3)Section 153ASection 153CSection 153C(1)Section 68

…1 ITA 2268/Mum/2021 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE SHRI ABY T VARKEY (JUDICIAL MEMBER) AND SHRI AMARJIT SINGH (ACCOUNTANT MEMBER) ITA 2268/Mum/2021 (Assessment year 2011-12) Dy. Commissioner of Income-tax vs M/s Dewal Engineering Pvt Ltd 304/305, 3rd Floor, Near Lokmanya Central Circle-7(2), Mumbai Room No.655, Aayakar Bhavan Tilak Road, Mahatma Phule Road, M.K. Road, Mumbai Next to Prasant Hotel, Shree Heramb CHS, Mulund East, Mumbai-400 081 PAN : AAACD2031R APPELLANT RESPONDENT Assessee represented by Shri Rajiv Khandelwal Department represented by Smt. Riddhi Mishra D…

Deputy Commissioner of Income Tax, Centre-Circle-6(4), New Delhi vs. Juventus Estate Ltd., New Dlhi

In the result appeal filed by the learned assessing officer for assessment year 2017 – 18 is allowed for statistical purposes

ITA 1436/MUM/2022[2012-13]Status: DisposedITAT Mumbai27 Oct 2022AY 2012-13

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: Sh. K Gopal, ARFor Respondent: Sh. Dharamveer Singh, CIT DR
Section 132Section 143Section 153ASection 56Section 69A

…99 IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND MS. KAVITHA RAJAGOPAL, JM ITA Nos. 2377 & 2379/Mum/2021 (Assessment Years 2013-14 & 2017-18) ITA Nos. 1423, 1436 & 1424/Mum/2022 (Assessment Years 2011-12 & 2012-13 & 2014-15) The Asst. Commissioner of Juventus Estate Limited Income Tax, Mumbai-400 -62 & 63, 1st Central Circle-6(4), Room No.1925, 19 th Floor, Floor, Connaught Place, Vs. Air India Building, New Delhi- 110001 Nariman Point Mumbai-400021 (Appellant) (Respondent) PAN No. AABCJ7161M Assessee by : Sh. K Gopal, AR Revenue by : Sh. Dharamveer Singh, CIT DR D…

Deputy Commissioner of Income Tax, Centre-Circle-6(4), New Delhi vs. Juventus Estate Ltd., New Dlhi

In the result appeal filed by the learned assessing officer for assessment year 2017 – 18 is allowed for statistical purposes

ITA 1424/MUM/2022[2012-13]Status: DisposedITAT Mumbai27 Oct 2022AY 2012-13

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: Sh. K Gopal, ARFor Respondent: Sh. Dharamveer Singh, CIT DR
Section 132Section 143Section 153ASection 56Section 69A

…99 IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND MS. KAVITHA RAJAGOPAL, JM ITA Nos. 2377 & 2379/Mum/2021 (Assessment Years 2013-14 & 2017-18) ITA Nos. 1423, 1436 & 1424/Mum/2022 (Assessment Years 2011-12 & 2012-13 & 2014-15) The Asst. Commissioner of Juventus Estate Limited Income Tax, Mumbai-400 -62 & 63, 1st Central Circle-6(4), Room No.1925, 19 th Floor, Floor, Connaught Place, Vs. Air India Building, New Delhi- 110001 Nariman Point Mumbai-400021 (Appellant) (Respondent) PAN No. AABCJ7161M Assessee by : Sh. K Gopal, AR Revenue by : Sh. Dharamveer Singh, CIT DR D…

Deputy Commissioner of Income Tax, Centre-Circle-6(4), New Delhi vs. Juventus Estate Ltd., New Dlhi

In the result appeal filed by the learned assessing officer for assessment year 2017 – 18 is allowed for statistical purposes

ITA 1423/MUM/2022[2011-12]Status: DisposedITAT Mumbai27 Oct 2022AY 2011-12

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: Sh. K Gopal, ARFor Respondent: Sh. Dharamveer Singh, CIT DR
Section 132Section 143Section 153ASection 56Section 69A

…99 IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND MS. KAVITHA RAJAGOPAL, JM ITA Nos. 2377 & 2379/Mum/2021 (Assessment Years 2013-14 & 2017-18) ITA Nos. 1423, 1436 & 1424/Mum/2022 (Assessment Years 2011-12 & 2012-13 & 2014-15) The Asst. Commissioner of Juventus Estate Limited Income Tax, Mumbai-400 -62 & 63, 1st Central Circle-6(4), Room No.1925, 19 th Floor, Floor, Connaught Place, Vs. Air India Building, New Delhi- 110001 Nariman Point Mumbai-400021 (Appellant) (Respondent) PAN No. AABCJ7161M Assessee by : Sh. K Gopal, AR Revenue by : Sh. Dharamveer Singh, CIT DR D…

ACIT Cent. Cir 6(4), Mumbai vs. Juventus Estate Ltd, Mumbai

In the result appeal filed by the learned assessing officer for assessment year 2017 – 18 is allowed for statistical purposes

ITA 2379/MUM/2021[2017-18]Status: DisposedITAT Mumbai27 Oct 2022AY 2017-18

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: Sh. K Gopal, ARFor Respondent: Sh. Dharamveer Singh, CIT DR
Section 132Section 143Section 153ASection 56Section 69A

…99 IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND MS. KAVITHA RAJAGOPAL, JM ITA Nos. 2377 & 2379/Mum/2021 (Assessment Years 2013-14 & 2017-18) ITA Nos. 1423, 1436 & 1424/Mum/2022 (Assessment Years 2011-12 & 2012-13 & 2014-15) The Asst. Commissioner of Juventus Estate Limited Income Tax, Mumbai-400 -62 & 63, 1st Central Circle-6(4), Room No.1925, 19 th Floor, Floor, Connaught Place, Vs. Air India Building, New Delhi- 110001 Nariman Point Mumbai-400021 (Appellant) (Respondent) PAN No. AABCJ7161M Assessee by : Sh. K Gopal, AR Revenue by : Sh. Dharamveer Singh, CIT DR D…

ACIT Cent. Cir 6(4), Mumbai vs. Juventus Estate Ltd, Mumbai

In the result appeal filed by the learned assessing officer for assessment year 2017 – 18 is allowed for statistical purposes

ITA 2377/MUM/2021[2013-14]Status: DisposedITAT Mumbai27 Oct 2022AY 2013-14

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: Sh. K Gopal, ARFor Respondent: Sh. Dharamveer Singh, CIT DR
Section 132Section 143Section 153ASection 56Section 69A

…99 IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND MS. KAVITHA RAJAGOPAL, JM ITA Nos. 2377 & 2379/Mum/2021 (Assessment Years 2013-14 & 2017-18) ITA Nos. 1423, 1436 & 1424/Mum/2022 (Assessment Years 2011-12 & 2012-13 & 2014-15) The Asst. Commissioner of Juventus Estate Limited Income Tax, Mumbai-400 -62 & 63, 1st Central Circle-6(4), Room No.1925, 19 th Floor, Floor, Connaught Place, Vs. Air India Building, New Delhi- 110001 Nariman Point Mumbai-400021 (Appellant) (Respondent) PAN No. AABCJ7161M Assessee by : Sh. K Gopal, AR Revenue by : Sh. Dharamveer Singh, CIT DR D…

Bhaskar Arvind Kumar Hingad, Mumbai vs. Asstt CIT-24(1), Mumbai

In the result, the appeal of the assessee stands allowed

ITA 692/MUM/2022[2014-15]Status: DisposedITAT Mumbai21 Oct 2022AY 2014-15

Bench: Shri Pramod Kumar, Vp & Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T.A. No.692/Mum/2022 (निर्धारण वर्ा / Assessment Years: 2014-15) Bhaskar Arvind Kumar बिधम/ Acit-24(1) Hingad 601, 6Th Floor, Piramal Vs. Flat No. 1, Ratnakar Chambers, Lalbaug, Parel, Building, 26 Narayan Mumbai-400012. Dhabolkar Road, Mumbai- 400006. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aacph2812F (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Vijay Mehta Revenue By: Dr. Mahesh Akhade (Dr) सुनवाई की तारीख / Date Of Hearing: 29/08/2022 घोषणा की तारीख /Date Of Pronouncement: 21/10/2022 आदेश / O R D E R Per Aby T. Varkey, Jm: This Appeal Preferred By The Assessee Is Against The Order Of The Ld. Principal Commissioner Of Income Tax-20 [Hereinafter Referred To As The “Pcit”], Mumbai Dated 31.03.2022 For Assessment Year 2014- 15 Passed Under Section 263 Of The Income Tax Act, 1961 (Hereinafter Referred To As “The Act”).

For Appellant: Shri Vijay MehtaFor Respondent: Dr. Mahesh Akhade (DR)
Section 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI PRAMOD KUMAR, VP AND SHRI ABY T. VARKEY, JM आयकर अपील सं/ I.T.A. No.692/Mum/2022 (निर्धारण वर्ा / Assessment Years: 2014-15) Bhaskar Arvind Kumar बिधम/ ACIT-24(1) Hingad 601, 6th Floor, Piramal Vs. Flat No. 1, Ratnakar Chambers, Lalbaug, Parel, Building, 26 Narayan Mumbai-400012. Dhabolkar Road, Mumbai- 400006. स्थधयी लेखध सं./जीआइआर सं./PAN/GIR No. : AACPH2812F (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee by: Shri Vijay Mehta Revenue by: Dr. Mahesh Akhade (DR) सुनवाई की तारीख / Date of Hearing: 29/08/2022 घोषणा की तारीख /Date o…

Ruchi Acroni Industries Ltd, Mumbai vs. DCIT Cent. Cir. - 7(2), Mumbai

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

ITA 824/MUM/2018[2012-13]Status: DisposedITAT Mumbai21 Oct 2022AY 2012-13

Bench: Shri Aby T Varkey & Shri Amarjit Singhita No.824 /Mum/2018 (A.Y. 2012-13) Ruchi Acroni Industries Vs. Dcit,Cc-7(2) Ltd., 611, Tulsiani Room No. 655, 6 Th Floor, Chambers, Nariman Aaykar Bhavan, Point, Mumbai – 21 Mumbai 20 स्थायी लेखा सं./जीआइआर सं./ Pan/Gir No: Aaacr6534R Appellant .. Respondent Appellant By : Bhupendra Shah Respondent By : Ajay Chandra Date Of Hearing 12.10.2022 Date Of Pronouncement 21.10.2022 आदेश / O R D E R Per Amarjit Singh (Am):

For Appellant: Bhupendra ShahFor Respondent: Ajay Chandra
Section 132(1)Section 143(3)Section 234ASection 271(1)(c)

…ITA No.824/Mum/2018 A.Y. 2012-13 1 Ruchi Acroni Industries Ltd. Vs. DCIT, CC-7(2) IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI ABY T VARKEY, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA No.824 /Mum/2018 (A.Y. 2012-13) Ruchi Acroni Industries Vs. DCIT,CC-7(2) Ltd., 611, Tulsiani Room No. 655, 6 th Floor, Chambers, Nariman Aaykar Bhavan, Point, Mumbai – 21 Mumbai 20 स्थायी लेखा सं./जीआइआर सं./ PAN/GIR No: AAACR6534R Appellant .. Respondent Appellant by : Bhupendra Shah Respondent by : Ajay Chandra Date of Hearing 12.10.2022 Date of Pronouncement 21.10.2022 आदेश / O R D E…

R. Kantilal & Co., Mumbai vs. DCIT, CC-6(1), Mumbai

In the result the appeal of the assessee are partly allowed and the appeals of the revenue are dismissed

ITA 7090/MUM/2018[2012-13]Status: DisposedITAT Mumbai27 Sept 2022AY 2012-13

Bench: Shri Amarjit Singh & Ms. Kavitha Rajagopalita Nos.7088 To 7090/Mum/2018 (A.Ys. 2008-09, 2009-10 & 2012-13) M/S R. Kantilal & Co. Vs. Dcit, Cc-6(1) Tower-F(W),Office No. Income Tax Office, 7030, Bharat Diamond 19Th Floor, Air India Bourse, Block, Bandra Building, Nariman Point, Kurla Complex, Mumbai – 400 021 Bandra (E), Mumbai – 400 051 स्थायी लेखा सं./जीआइआर सं./ Pan/Gir No: Aacfr5384C Appellant .. Respondent

For Appellant: Nishit GandhiFor Respondent: Dharm Veer Singh &
Section 153ASection 68

…14 Appeals 1 M/s R. Kantilal & Co. Vs. DCIT, CC-6(1) IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER & MS. KAVITHA RAJAGOPAL, JUDICIAL MEMBER ITA Nos.7088 to 7090/Mum/2018 (A.Ys. 2008-09, 2009-10 & 2012-13) M/s R. Kantilal & Co. Vs. DCIT, CC-6(1) Tower-F(W),Office No. Income Tax Office, 7030, Bharat Diamond 19th Floor, Air India Bourse, Block, Bandra building, Nariman Point, Kurla Complex, Mumbai – 400 021 Bandra (E), Mumbai – 400 051 स्थायी लेखा सं./जीआइआर सं./ PAN/GIR No: AACFR5384C Appellant .. Respondent ITA Nos.6772 to 6776/Mum/2018 (A.Ys. 2009-10 to…

R. Kantilal & Co., Mumbai vs. DCIT, CC-6(1), Mumbai

In the result the appeal of the assessee are partly allowed and the appeals of the revenue are dismissed

ITA 7089/MUM/2018[2009-10]Status: DisposedITAT Mumbai27 Sept 2022AY 2009-10

Bench: Shri Amarjit Singh & Ms. Kavitha Rajagopalita Nos.7088 To 7090/Mum/2018 (A.Ys. 2008-09, 2009-10 & 2012-13) M/S R. Kantilal & Co. Vs. Dcit, Cc-6(1) Tower-F(W),Office No. Income Tax Office, 7030, Bharat Diamond 19Th Floor, Air India Bourse, Block, Bandra Building, Nariman Point, Kurla Complex, Mumbai – 400 021 Bandra (E), Mumbai – 400 051 स्थायी लेखा सं./जीआइआर सं./ Pan/Gir No: Aacfr5384C Appellant .. Respondent

For Appellant: Nishit GandhiFor Respondent: Dharm Veer Singh &
Section 153ASection 68

…14 Appeals 1 M/s R. Kantilal & Co. Vs. DCIT, CC-6(1) IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER & MS. KAVITHA RAJAGOPAL, JUDICIAL MEMBER ITA Nos.7088 to 7090/Mum/2018 (A.Ys. 2008-09, 2009-10 & 2012-13) M/s R. Kantilal & Co. Vs. DCIT, CC-6(1) Tower-F(W),Office No. Income Tax Office, 7030, Bharat Diamond 19th Floor, Air India Bourse, Block, Bandra building, Nariman Point, Kurla Complex, Mumbai – 400 021 Bandra (E), Mumbai – 400 051 स्थायी लेखा सं./जीआइआर सं./ PAN/GIR No: AACFR5384C Appellant .. Respondent ITA Nos.6772 to 6776/Mum/2018 (A.Ys. 2009-10 to…

R. Kantilal & Co., Mumbai vs. DCIT, CC-61(1), Mumbai

In the result the appeal of the assessee are partly allowed and the appeals of the revenue are dismissed

ITA 7088/MUM/2018[2008-09]Status: DisposedITAT Mumbai27 Sept 2022AY 2008-09

Bench: Shri Amarjit Singh & Ms. Kavitha Rajagopalita Nos.7088 To 7090/Mum/2018 (A.Ys. 2008-09, 2009-10 & 2012-13) M/S R. Kantilal & Co. Vs. Dcit, Cc-6(1) Tower-F(W),Office No. Income Tax Office, 7030, Bharat Diamond 19Th Floor, Air India Bourse, Block, Bandra Building, Nariman Point, Kurla Complex, Mumbai – 400 021 Bandra (E), Mumbai – 400 051 स्थायी लेखा सं./जीआइआर सं./ Pan/Gir No: Aacfr5384C Appellant .. Respondent

For Appellant: Nishit GandhiFor Respondent: Dharm Veer Singh &
Section 153ASection 68

…14 Appeals 1 M/s R. Kantilal & Co. Vs. DCIT, CC-6(1) IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER & MS. KAVITHA RAJAGOPAL, JUDICIAL MEMBER ITA Nos.7088 to 7090/Mum/2018 (A.Ys. 2008-09, 2009-10 & 2012-13) M/s R. Kantilal & Co. Vs. DCIT, CC-6(1) Tower-F(W),Office No. Income Tax Office, 7030, Bharat Diamond 19th Floor, Air India Bourse, Block, Bandra building, Nariman Point, Kurla Complex, Mumbai – 400 021 Bandra (E), Mumbai – 400 051 स्थायी लेखा सं./जीआइआर सं./ PAN/GIR No: AACFR5384C Appellant .. Respondent ITA Nos.6772 to 6776/Mum/2018 (A.Ys. 2009-10 to…

DCIT CC -5(1), Mumbai vs. M/S. R. Kantilal & Company, Mumbai

In the result the appeal of the assessee are partly allowed and the appeals of the revenue are dismissed

ITA 6779/MUM/2018[2009-10]Status: DisposedITAT Mumbai27 Sept 2022AY 2009-10

Bench: Shri Amarjit Singh & Ms. Kavitha Rajagopalita Nos.7088 To 7090/Mum/2018 (A.Ys. 2008-09, 2009-10 & 2012-13) M/S R. Kantilal & Co. Vs. Dcit, Cc-6(1) Tower-F(W),Office No. Income Tax Office, 7030, Bharat Diamond 19Th Floor, Air India Bourse, Block, Bandra Building, Nariman Point, Kurla Complex, Mumbai – 400 021 Bandra (E), Mumbai – 400 051 स्थायी लेखा सं./जीआइआर सं./ Pan/Gir No: Aacfr5384C Appellant .. Respondent

For Appellant: Nishit GandhiFor Respondent: Dharm Veer Singh &
Section 153ASection 68

…14 Appeals 1 M/s R. Kantilal & Co. Vs. DCIT, CC-6(1) IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER & MS. KAVITHA RAJAGOPAL, JUDICIAL MEMBER ITA Nos.7088 to 7090/Mum/2018 (A.Ys. 2008-09, 2009-10 & 2012-13) M/s R. Kantilal & Co. Vs. DCIT, CC-6(1) Tower-F(W),Office No. Income Tax Office, 7030, Bharat Diamond 19th Floor, Air India Bourse, Block, Bandra building, Nariman Point, Kurla Complex, Mumbai – 400 021 Bandra (E), Mumbai – 400 051 स्थायी लेखा सं./जीआइआर सं./ PAN/GIR No: AACFR5384C Appellant .. Respondent ITA Nos.6772 to 6776/Mum/2018 (A.Ys. 2009-10 to…

DCIT CC -5(1), Mumbai vs. M/S. R. Kantilal & Company, Mumbai

In the result the appeal of the assessee are partly allowed and the appeals of the revenue are dismissed

ITA 6778/MUM/2018[2008-09]Status: DisposedITAT Mumbai27 Sept 2022AY 2008-09

Bench: Shri Amarjit Singh & Ms. Kavitha Rajagopalita Nos.7088 To 7090/Mum/2018 (A.Ys. 2008-09, 2009-10 & 2012-13) M/S R. Kantilal & Co. Vs. Dcit, Cc-6(1) Tower-F(W),Office No. Income Tax Office, 7030, Bharat Diamond 19Th Floor, Air India Bourse, Block, Bandra Building, Nariman Point, Kurla Complex, Mumbai – 400 021 Bandra (E), Mumbai – 400 051 स्थायी लेखा सं./जीआइआर सं./ Pan/Gir No: Aacfr5384C Appellant .. Respondent

For Appellant: Nishit GandhiFor Respondent: Dharm Veer Singh &
Section 153ASection 68

…14 Appeals 1 M/s R. Kantilal & Co. Vs. DCIT, CC-6(1) IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER & MS. KAVITHA RAJAGOPAL, JUDICIAL MEMBER ITA Nos.7088 to 7090/Mum/2018 (A.Ys. 2008-09, 2009-10 & 2012-13) M/s R. Kantilal & Co. Vs. DCIT, CC-6(1) Tower-F(W),Office No. Income Tax Office, 7030, Bharat Diamond 19th Floor, Air India Bourse, Block, Bandra building, Nariman Point, Kurla Complex, Mumbai – 400 021 Bandra (E), Mumbai – 400 051 स्थायी लेखा सं./जीआइआर सं./ PAN/GIR No: AACFR5384C Appellant .. Respondent ITA Nos.6772 to 6776/Mum/2018 (A.Ys. 2009-10 to…