CIT v. Namastey Chemicals Pvt Ltd.

33 Taxmann.com 271High Court2013#3125 most cited

What is CIT v. Namastey Chemicals Pvt Ltd. authority for?

Where an assessee provides the receipt of share application money, names and addresses of share applicants, their confirmatory letters, bank statements, and other documents, the requirements of Section 68 are fulfilled to establish the genuineness of investors.

38

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2024.

Also referred to as

CIT v. Namastey Chemicals Pvt Ltd · Section 68 · share application money · genuineness of investors · source of source · creditworthiness of creditor · confirmatory letters · bank statements

Also reported as

217 Taxmann 25

Sections most often in play

Section 131Section 132Section 133(6)Section 133ASection 139(1)Section 142(1)Section 143(2)Section 143(3)

Issues it is cited on

true and full disclosurecreditworthiness of the creditorsource of sourceretraction of statementretracted statementsection 254(2)section 13(3)share capital and share premiumpaper companyshare application moneydumb documentsdisallowance of interest expenditure

Judgments citing CIT v. Namastey Chemicals Pvt Ltd.

ACIT, NEW DELHI vs. M/S. DEVINE INFRACON PVT. LTD., NEW DELHI

ITA 3068/DEL/2014[2010-11]Status: DisposedITAT Delhi28 Oct 2024AY 2010-11

Bench: M Balaganesh, Accontant Member & Ms Madhumita Royassessment Year: 2010-11 The Assistant Vs. M/S Divine Infracon Commissioner Of Income Private Limited, Plot Tax, Central Circle-09, No. 4, Sector-13, Jhandewalan, New Delhi, Dwarka City Centre, Room No.357, Ara Centre, Dwarka, New Delhi- E-2, Jhandewalan 110075 Extension, New Delhi Pan :Aaccd4476A (Appellant) (Respondent) Assessee By Shri Salil Aggarwal, Sr, Advocate Department By Shri T James Singson, Cit, Dr

Section 132Section 139(1)Section 143(2)Section 153ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘B’ NEW DELHI BEFORE M BALAGANESH, ACCONTANT MEMBER AND MS MADHUMITA ROY, JUDICIAL MEMBER Assessment Year: 2010-11 THE ASSISTANT Vs. M/S DIVINE INFRACON COMMISSIONER OF INCOME PRIVATE LIMITED, PLOT TAX, CENTRAL CIRCLE-09, NO. 4, SECTOR-13, JHANDEWALAN, NEW DELHI, DWARKA CITY CENTRE, ROOM NO.357, ARA CENTRE, DWARKA, NEW DELHI- E-2, JHANDEWALAN 110075 EXTENSION, NEW DELHI PAN :AACCD4476A (Appellant) (Respondent) Assessee by Shri Salil Aggarwal, SR, Advocate Department by Shri T James Singson, CIT, DR Date of hearing 02.08.2024 Date of pronouncement 28.10.2024 ORD…

VEENITA ENTERPRISE PVT. LTD.,,AHMEDABAD vs. THE DY.COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(1),, AHMEDABAD

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

ITA 1199/AHD/2016[2009-10]Status: DisposedITAT Ahmedabad14 Jun 2024AY 2009-10

Bench: Smt. Annapurna Gupta (Accountant Member), Shri Siddhartha Nautiyal (Judicial Member)

Section 132(4)Section 143(3)Section 147Section 148Section 68

…rovided by the appellant to the AO therefore, they were the actual investors. He relied on decisions in the case of Expo Globe India Ltd(2014) 51 Taxmann.com 208 (Delhi), Fair Finvest Ltd (2014) 44 Taxmann.com 356 (Delhi) and Namastey Chemicals (P) Ltd (2013) 33 Taxmann.com 271 (Guj). The facts of these cases were perused and it was found that in the case of Fair Finvest Ltd (supra) the AO made addition only on the basis of investigation report. In the case of Namastey Chemicals (P) Ltd the assessee furnished receipt of share application money, names and addresses of the share applicants, their confirmatory lette…

BHANDARI GOLD AND JEWELLERS PRIVATE LIMITED,MUMBAI vs. CIT (APPEAL), NFAC - DELHI

In the result, appeal filed by the assessee is allowed for statistical purpose

ITA 1619/MUM/2022[2017-2018]Status: DisposedITAT Mumbai19 Jul 2023AY 2017-2018

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Bledcit – 6(1)(2) V. M/S. Bandari Gold & Jewellers Pvt. Ltd., 407, Bussaudyog Bhavan Room No. 538B, 5Th Floor Tokersi, Jivraj Road, Sewree Aayakar Bhavan, M.K. Road Mumbai - 400015 Mumbai - 400020 Pan: Aadcb1291J (Appellant) (Respondent)

Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B”, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, HON'BLE JUDICIAL MEMBER DCIT – 6(1)(2) v. M/s. Bandari Gold and Jewellers Pvt. Ltd., 407, BussaUdyog Bhavan Room No. 538B, 5th Floor Tokersi, Jivraj Road, Sewree Aayakar Bhavan, M.K. Road Mumbai - 400015 Mumbai - 400020 PAN: AADCB1291J (Appellant) (Respondent) ITA.No. 1619/MUM/2022 (A.Y. 2017-18) M/s. Bandari Gold and Jewellers Pvt. Ltd., v. CIT(A) 407, 4th Floor Room No. 401, 4th Floor Udyog Bhavan C-Block, Civic Center Tokersi, Jivraj Road, Sewree Delhi Mumbai -…

CY. CIT 6(1) (2) , MUMBAI vs. M/S. BHANDARI GOLD & JEWELLERS PVT. LTD, MUMBAI

In the result, appeal filed by the assessee is allowed for statistical purpose

ITA 1564/MUM/2022[2017-18]Status: DisposedITAT Mumbai19 Jul 2023AY 2017-18

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Bledcit – 6(1)(2) V. M/S. Bandari Gold & Jewellers Pvt. Ltd., 407, Bussaudyog Bhavan Room No. 538B, 5Th Floor Tokersi, Jivraj Road, Sewree Aayakar Bhavan, M.K. Road Mumbai - 400015 Mumbai - 400020 Pan: Aadcb1291J (Appellant) (Respondent)

Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B”, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, HON'BLE JUDICIAL MEMBER DCIT – 6(1)(2) v. M/s. Bandari Gold and Jewellers Pvt. Ltd., 407, BussaUdyog Bhavan Room No. 538B, 5th Floor Tokersi, Jivraj Road, Sewree Aayakar Bhavan, M.K. Road Mumbai - 400015 Mumbai - 400020 PAN: AADCB1291J (Appellant) (Respondent) ITA.No. 1619/MUM/2022 (A.Y. 2017-18) M/s. Bandari Gold and Jewellers Pvt. Ltd., v. CIT(A) 407, 4th Floor Room No. 401, 4th Floor Udyog Bhavan C-Block, Civic Center Tokersi, Jivraj Road, Sewree Delhi Mumbai -…

INCOME-TAX OFFICER, WARD-1(1)(3) SURAT vs. MEGA COLLECTIONS PVT LTD, SURAT

In the result, appeal filed by the Revenue is dismissed

ITA 311/SRT/2022[2013-14]Status: DisposedITAT Surat17 Apr 2023AY 2013-14

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita No.311/Srt/2022 "नधा"रणवष"/Assessment Year: (2013-14) (Physical Hearing) The Ito, Ward-1(1)(3), Vs. Mega Collections Pvt. Ltd., Surat. 38-39, Kamla Estate, Gitanjali Petrol Pump, Varachha Road, Surat – 395009. (Appellant)/(Revenue) (Respondent)/(Assessee) "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aagcm3809C

Section 142(1)Section 143(2)Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकर अपील सं./ITA No.311/SRT/2022 "नधा"रणवष"/Assessment Year: (2013-14) (Physical Hearing) The ITO, Ward-1(1)(3), Vs. Mega Collections Pvt. Ltd., Surat. 38-39, Kamla Estate, Gitanjali Petrol Pump, Varachha Road, Surat – 395009. (Appellant)/(Revenue) (Respondent)/(Assessee) "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAGCM3809C Appellant by Shri Ashok B. Koli, CIT-DR Respondent by Shri Suresh K. Kabra, CA Date of Hearing 08/02/2023 17/04/2023 Date of Pronouncement आदेश / O R D E R PER DR. A. L. SAINI, AM: Captioned…

ASST CIT CC 1 (3), MUMBAI vs. M/S POONAM SKYLINE CONSTRUCTION , MUMBAI

In the result, all the revenue appeals are dismissed and the appeal of the assessee is allowed

ITA 752/MUM/2020[2012-13]Status: DisposedITAT Mumbai05 Dec 2022AY 2012-13
Section 132(1)Section 133A

…THE INCOME TAX APPELLATE TRIBUNAL “C” Bench, Mumbai Shri B.R. Baskaran (AM) & Shri Rahul Chaudhary (JM) I.T.A. No. 751/Mum/2020 (A.Y. 2013-14) Vs. M/s. Poonam Shanti ACIT, Central Circle-1(3) 905, 9th Floor Developers Pratishtha Bhavan 66B, 3rd Floor, Poddar Old CGO Building Annexe Chambers, 22E Sayed M.K. Road Abdulla Barelvi Road Mumbai-400 020. Fort, Mumbai-400 001. PAN : AAMFP0302N (Appellant) (Respondent) I.T.A. No. 748/Mum/2020 (A.Y. 2011-12) I.T.A. No. 749/Mum/2020 (A.Y. 2012-13) Vs. M/s. Poonam Mega ACIT, Central Circle-1(3) 905, 9th Floor Developers Pratishtha Bhavan 66B, 3rd Floor, Poddar Old CGO…

ASST CIT CC 1 (3) , MUMBAI vs. M/S POONAM SHANTI DEVELOPERS , MUMBAI

In the result, all the revenue appeals are dismissed and the appeal of the assessee is allowed

ITA 751/MUM/2020[2013-14]Status: DisposedITAT Mumbai05 Dec 2022AY 2013-14
Section 132(1)Section 133A

…THE INCOME TAX APPELLATE TRIBUNAL “C” Bench, Mumbai Shri B.R. Baskaran (AM) & Shri Rahul Chaudhary (JM) I.T.A. No. 751/Mum/2020 (A.Y. 2013-14) Vs. M/s. Poonam Shanti ACIT, Central Circle-1(3) 905, 9th Floor Developers Pratishtha Bhavan 66B, 3rd Floor, Poddar Old CGO Building Annexe Chambers, 22E Sayed M.K. Road Abdulla Barelvi Road Mumbai-400 020. Fort, Mumbai-400 001. PAN : AAMFP0302N (Appellant) (Respondent) I.T.A. No. 748/Mum/2020 (A.Y. 2011-12) I.T.A. No. 749/Mum/2020 (A.Y. 2012-13) Vs. M/s. Poonam Mega ACIT, Central Circle-1(3) 905, 9th Floor Developers Pratishtha Bhavan 66B, 3rd Floor, Poddar Old CGO…

ASST CIT CC 1 (3) , MUMBAI vs. M/S POONAM REALTY , MUMBAI

In the result, all the revenue appeals are dismissed and the appeal of the assessee is allowed

ITA 750/MUM/2020[2014-15]Status: DisposedITAT Mumbai05 Dec 2022AY 2014-15
Section 132(1)Section 133A

…THE INCOME TAX APPELLATE TRIBUNAL “C” Bench, Mumbai Shri B.R. Baskaran (AM) & Shri Rahul Chaudhary (JM) I.T.A. No. 751/Mum/2020 (A.Y. 2013-14) Vs. M/s. Poonam Shanti ACIT, Central Circle-1(3) 905, 9th Floor Developers Pratishtha Bhavan 66B, 3rd Floor, Poddar Old CGO Building Annexe Chambers, 22E Sayed M.K. Road Abdulla Barelvi Road Mumbai-400 020. Fort, Mumbai-400 001. PAN : AAMFP0302N (Appellant) (Respondent) I.T.A. No. 748/Mum/2020 (A.Y. 2011-12) I.T.A. No. 749/Mum/2020 (A.Y. 2012-13) Vs. M/s. Poonam Mega ACIT, Central Circle-1(3) 905, 9th Floor Developers Pratishtha Bhavan 66B, 3rd Floor, Poddar Old CGO…

ASST CIT CC 1 (3) , MUMBAI vs. M/S POONAM MEGA DEVELOPERS , MUMBAI

In the result, all the revenue appeals are dismissed and the appeal of the assessee is allowed

ITA 749/MUM/2020[2012-13]Status: DisposedITAT Mumbai05 Dec 2022AY 2012-13
Section 132(1)Section 133A

…THE INCOME TAX APPELLATE TRIBUNAL “C” Bench, Mumbai Shri B.R. Baskaran (AM) & Shri Rahul Chaudhary (JM) I.T.A. No. 751/Mum/2020 (A.Y. 2013-14) Vs. M/s. Poonam Shanti ACIT, Central Circle-1(3) 905, 9th Floor Developers Pratishtha Bhavan 66B, 3rd Floor, Poddar Old CGO Building Annexe Chambers, 22E Sayed M.K. Road Abdulla Barelvi Road Mumbai-400 020. Fort, Mumbai-400 001. PAN : AAMFP0302N (Appellant) (Respondent) I.T.A. No. 748/Mum/2020 (A.Y. 2011-12) I.T.A. No. 749/Mum/2020 (A.Y. 2012-13) Vs. M/s. Poonam Mega ACIT, Central Circle-1(3) 905, 9th Floor Developers Pratishtha Bhavan 66B, 3rd Floor, Poddar Old CGO…

ASST CIT CC 1 (3) , MUMBAI vs. M/S POONAM MEGA DEVELOPERS , MUMBAI

In the result, all the revenue appeals are dismissed and the appeal of the assessee is allowed

ITA 748/MUM/2020[2011-12]Status: DisposedITAT Mumbai05 Dec 2022AY 2011-12
Section 132(1)Section 133A

…THE INCOME TAX APPELLATE TRIBUNAL “C” Bench, Mumbai Shri B.R. Baskaran (AM) & Shri Rahul Chaudhary (JM) I.T.A. No. 751/Mum/2020 (A.Y. 2013-14) Vs. M/s. Poonam Shanti ACIT, Central Circle-1(3) 905, 9th Floor Developers Pratishtha Bhavan 66B, 3rd Floor, Poddar Old CGO Building Annexe Chambers, 22E Sayed M.K. Road Abdulla Barelvi Road Mumbai-400 020. Fort, Mumbai-400 001. PAN : AAMFP0302N (Appellant) (Respondent) I.T.A. No. 748/Mum/2020 (A.Y. 2011-12) I.T.A. No. 749/Mum/2020 (A.Y. 2012-13) Vs. M/s. Poonam Mega ACIT, Central Circle-1(3) 905, 9th Floor Developers Pratishtha Bhavan 66B, 3rd Floor, Poddar Old CGO…

THE ITO, WARD-1(1)(2), VADODARA vs. M/S. DUKRAFT PAPER DISTRIBUTOR PVT. LTD., MUMBAI

ITA 452/AHD/2016[2012-13]Status: DisposedITAT Ahmedabad27 Apr 2022AY 2012-13

Bench: Shri Pramod M. Jagtap & Ms. Madhumita Roy

For Appellant: Shri S. S. Shukla, Sr. DRFor Respondent: Shri M. K. Patel, A.R
Section 142(1)Section 143(2)Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD BEFORE SHRI PRAMOD M. JAGTAP, VICE PRESIDENT & Ms. MADHUMITA ROY, JUDICIAL MEMBER I.T.A. No. 452/Ahd/2016 (Assessment Year: 2012-13) ITO Vs. M/s. Dukraft Paper Ward-1(1)(2), Distributor Pvt. Ltd. 107, 1st Floor, City Mall, Vadodara-390007 New Link Road, Andheri West Mumbai-400053 [PAN No.AADCD0768Q] (Appellant) .. (Respondent) Appellant by : Shri S. S. Shukla, Sr. DR Respondent by : Shri M. K. Patel, A.R. Date of Hearing 31.03.2022 Date of Pronouncement 27.04.2022 O R D E R PER MADHUMITA ROY, JM: The instant appeal filed by the Revenue is directed agai…

ARVIND HANJARIMAL JAIN ,MUMBAI vs. ASST CIT 31 (2) , MUMBAI

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

ITA 270/MUM/2020[2012-13]Status: DisposedITAT Mumbai29 Mar 2022AY 2012-13

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Amarjit Singh, Hon'Ble

For Appellant: Shri Jain DixitFor Respondent: Shri Mehul Jain
Section 132Section 133(6)Section 139Section 143Section 143(2)Section 143(3)Section 148Section 154

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “A” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, HON'BLE JUDICIAL MEMBER ITA NOs. 267, 268, 269 & 270/MUM/2020 (A.Ys: 2009-10, 2010-11, 2011-12 & 2012-13) Aravind Hanjarimal Jain v. ACIT – 31(1) 23/26, Vijay Vills Jawahar Nagar Kautilya Bhavan S.V. Road, Goregaon (W) Bandra Kurla Complex Mumbai - 400062 Bandra(E), Mumbai - 400051 PAN: AAAPJ9738Q (Appellant) (Respondent) Assessee by : Shri Jain Dixit Department by : Shri Mehul Jain Date of Hearing : 13.01.2022 Date of Pronouncement : 29.03.2022 O R D E R PER S.…

ARVIND HANJARIMAL JAIN ,MUMBAI vs. ASST CIT 31 (2) , MUMBAI

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

ITA 269/MUM/2020[2011-12]Status: DisposedITAT Mumbai29 Mar 2022AY 2011-12

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Amarjit Singh, Hon'Ble

For Appellant: Shri Jain DixitFor Respondent: Shri Mehul Jain
Section 132Section 133(6)Section 139Section 143Section 143(2)Section 143(3)Section 148Section 154

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “A” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, HON'BLE JUDICIAL MEMBER ITA NOs. 267, 268, 269 & 270/MUM/2020 (A.Ys: 2009-10, 2010-11, 2011-12 & 2012-13) Aravind Hanjarimal Jain v. ACIT – 31(1) 23/26, Vijay Vills Jawahar Nagar Kautilya Bhavan S.V. Road, Goregaon (W) Bandra Kurla Complex Mumbai - 400062 Bandra(E), Mumbai - 400051 PAN: AAAPJ9738Q (Appellant) (Respondent) Assessee by : Shri Jain Dixit Department by : Shri Mehul Jain Date of Hearing : 13.01.2022 Date of Pronouncement : 29.03.2022 O R D E R PER S.…

ARVIND HANJARIMAL JAIN ,MUMBAI vs. ASST CIT 31 (2) , MUMBAI

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

ITA 268/MUM/2020[2010-11]Status: DisposedITAT Mumbai29 Mar 2022AY 2010-11

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Amarjit Singh, Hon'Ble

For Appellant: Shri Jain DixitFor Respondent: Shri Mehul Jain
Section 132Section 133(6)Section 139Section 143Section 143(2)Section 143(3)Section 148Section 154

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “A” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, HON'BLE JUDICIAL MEMBER ITA NOs. 267, 268, 269 & 270/MUM/2020 (A.Ys: 2009-10, 2010-11, 2011-12 & 2012-13) Aravind Hanjarimal Jain v. ACIT – 31(1) 23/26, Vijay Vills Jawahar Nagar Kautilya Bhavan S.V. Road, Goregaon (W) Bandra Kurla Complex Mumbai - 400062 Bandra(E), Mumbai - 400051 PAN: AAAPJ9738Q (Appellant) (Respondent) Assessee by : Shri Jain Dixit Department by : Shri Mehul Jain Date of Hearing : 13.01.2022 Date of Pronouncement : 29.03.2022 O R D E R PER S.…

ARVIND HANJARIMAL JAIN,MUMBAI vs. ASST CIT 31 (2), MUMBAI

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

ITA 267/MUM/2020[2009-10]Status: DisposedITAT Mumbai29 Mar 2022AY 2009-10

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Amarjit Singh, Hon'Ble

For Appellant: Shri Jain DixitFor Respondent: Shri Mehul Jain
Section 132Section 133(6)Section 139Section 143Section 143(2)Section 143(3)Section 148Section 154

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “A” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, HON'BLE JUDICIAL MEMBER ITA NOs. 267, 268, 269 & 270/MUM/2020 (A.Ys: 2009-10, 2010-11, 2011-12 & 2012-13) Aravind Hanjarimal Jain v. ACIT – 31(1) 23/26, Vijay Vills Jawahar Nagar Kautilya Bhavan S.V. Road, Goregaon (W) Bandra Kurla Complex Mumbai - 400062 Bandra(E), Mumbai - 400051 PAN: AAAPJ9738Q (Appellant) (Respondent) Assessee by : Shri Jain Dixit Department by : Shri Mehul Jain Date of Hearing : 13.01.2022 Date of Pronouncement : 29.03.2022 O R D E R PER S.…

DY CIT CENTRAL CIRCLE-4(1), MUMBAI vs. M/S VINODKUMAR BAJAJ & COMPANY HUF, MUMBAI

In the result, both the appeals of the revenue are dismissed

ITA 1873/MUM/2020[2009-10]Status: DisposedITAT Mumbai27 Jan 2022AY 2009-10
For Appellant: Ms. Hema SharmaFor Respondent: Shri S.N. Kabra
Section 132(4)Section 143(3)Section 148Section 68

…s Pvt. Ltd vs. ITO (2013) 354 ITR 282 (Delhi High Court) 9. CIT vs. Al AnamAgro foods (P.) Ltd (2013) 38 Taxmann.com 375 (High Court) 10. CIT vs. Dwarkadish Investment (P) Ltd (2011) 330 ITR 298 (Del- High Court) 11. CIT vs. Namastey Chemicals Pvt. Ltd (2013) 33 Taxmann.com 271 (Guj-High Court) 12. CIT vs. Peoples General Hospital Ltd. (2013) 356 ITR 65 (WIP- High Court) 13. CIT vs. Shree Rama Multi Tech Ltd. (2013) 34 Taxmann.com 177 (Guj-HC) 14. CIT vs. Nikunj Eximp Enterprises (P.) Ltd (2013) 35 Taxmann.com 384 (Bom) 15. CIT vs. Samir Bio-Tech Pvt. Ltd (2010) 325 ITR 294 (Del-High Court) 6. The Ld. DR on the…

INDRAVADAN HANJARIMAL JAIN,MUMBAI vs. ASST CIT 31(2), MUMBAI

In the result, all the appeals of the assessee are allowed

ITA 278/MUM/2020[2008-09]Status: DisposedITAT Mumbai08 Sept 2021AY 2008-09

Bench: Shri Rajesh Kumar & Shri Ravish Sood

For Appellant: Shri Jain Dixit, A.RFor Respondent: Ms. Shreekala Pardesh, D.R
Section 143(3)Section 147Section 148Section 148(2)Section 234BSection 271(1)(c)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “C”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI RAVISH SOOD, JUDICIAL MEMBER ITA Nos.278, 279, 280, 281 & 282/M/2020 Assessment Years: 2008-09, 2009-10, 2010-11, 2011-12 & 2012-13 M/s. Indravadan ACIT 31(2), Hanjarimal Jain, Kautilya Bhavan, 701, Near Patel Petrol Bandra Kurla Complex, Pump, Vs. Mumbai – 400 051 Anmol Presitge, Goregaon, Mumbai – 400 104 PAN: AAAPJ9737B (Appellant) (Respondent) Present for: Assessee by : Shri Jain Dixit, A.R. Revenue by : Ms. Shreekala Pardesh, D.R. Date of Hearing : 27.07.2021 Date of Pronouncement : 08.09.20…

ASST CC 1 (3), MUMBAI vs. M/S NEMINATH ASSOCIATES , MUMBAI

In the result, appeals of the revenue are dismissed

ITA 8043/MUM/2019[2013-14]Status: DisposedITAT Mumbai14 Jun 2021AY 2013-14

Bench: Shri C.N. Prasad, Hon'Ble & Shri M. Balaganesh, Hon'Ble

For Appellant: Ms. Hema SharmaFor Respondent: Shri Tharian Oommen
Section 143(3)Section 147Section 271(1)(c)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “B” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI M. BALAGANESH, HON'BLE ACCOUNTANT MEMBER ITA NOs. 8034, 8035 & 8043/MUM/2019 (A.Y: 2011-12, 2012-13 & 2013-14) Asst. CIT – Central Circle - 1(3) v. M/s. Neminath Associates 905, 9th Floor B-101, Ramji House Pratistha Bhavan 1st Floor, Kalbadevi Road Old. C.G.O. Building (Annexe) 30, Jambul Wadi Aayakar Bhavan, M.K. Road Mumbai – 400002 Mumbai - 400020 PAN: AAHFN7114P (Appellant) (Respondent) Assessee by : Ms. Hema Sharma Department by : Shri Tharian Oommen Date of Hearing : 20.05.2021…

ASST CIT CC 1 (3) , MUMBAI vs. M/S NEMINATH ASSOCIATES , MUMBAI

In the result, appeals of the revenue are dismissed

ITA 8035/MUM/2019[2012-13]Status: DisposedITAT Mumbai14 Jun 2021AY 2012-13

Bench: Shri C.N. Prasad, Hon'Ble & Shri M. Balaganesh, Hon'Ble

For Appellant: Ms. Hema SharmaFor Respondent: Shri Tharian Oommen
Section 143(3)Section 147Section 271(1)(c)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “B” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI M. BALAGANESH, HON'BLE ACCOUNTANT MEMBER ITA NOs. 8034, 8035 & 8043/MUM/2019 (A.Y: 2011-12, 2012-13 & 2013-14) Asst. CIT – Central Circle - 1(3) v. M/s. Neminath Associates 905, 9th Floor B-101, Ramji House Pratistha Bhavan 1st Floor, Kalbadevi Road Old. C.G.O. Building (Annexe) 30, Jambul Wadi Aayakar Bhavan, M.K. Road Mumbai – 400002 Mumbai - 400020 PAN: AAHFN7114P (Appellant) (Respondent) Assessee by : Ms. Hema Sharma Department by : Shri Tharian Oommen Date of Hearing : 20.05.2021…

ASST CIT CC 1 (3), MUMBAI vs. M/S NEMINATH ASSOCIATES, MUMBAI

In the result, appeals of the revenue are dismissed

ITA 8034/MUM/2019[2011-12]Status: DisposedITAT Mumbai14 Jun 2021AY 2011-12

Bench: Shri C.N. Prasad, Hon'Ble & Shri M. Balaganesh, Hon'Ble

For Appellant: Ms. Hema SharmaFor Respondent: Shri Tharian Oommen
Section 143(3)Section 147Section 271(1)(c)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “B” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI M. BALAGANESH, HON'BLE ACCOUNTANT MEMBER ITA NOs. 8034, 8035 & 8043/MUM/2019 (A.Y: 2011-12, 2012-13 & 2013-14) Asst. CIT – Central Circle - 1(3) v. M/s. Neminath Associates 905, 9th Floor B-101, Ramji House Pratistha Bhavan 1st Floor, Kalbadevi Road Old. C.G.O. Building (Annexe) 30, Jambul Wadi Aayakar Bhavan, M.K. Road Mumbai – 400002 Mumbai - 400020 PAN: AAHFN7114P (Appellant) (Respondent) Assessee by : Ms. Hema Sharma Department by : Shri Tharian Oommen Date of Hearing : 20.05.2021…

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CIT v. Namastey Chemicals Pvt Ltd. (33 Taxmann.com 271) — Cited in 38 Judgments | BharatTax