CIT v. Nikunj Exim Enterprises Pvt. Ltd.

372 ITR 619High Court2015#189 most cited

What is CIT v. Nikunj Exim Enterprises Pvt. Ltd. authority for?

Transactions defying human probability cannot be applied to isolated purchases if sales are accepted as genuine, and purchases cannot be disallowed without considering the entire transaction and documentary evidence. Failure to produce parties in an assessment proceeding may not be fatal to the assessee.

391

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2015 to 2026.

Also referred to as

CIT v Nikunj Exim Enterprises Pvt Ltd · 372 ITR 619 · bogus purchases · genuineness of transaction · accommodation entry · section 143(3) · section 133(6) · loose papers · section 145(3) · incriminating material · failure to produce parties

Sections most often in play

Section 143(3)Section 147Section 148Section 133(6)Section 153ASection 69CSection 153CSection 250

Issues it is cited on

section 69csection 133(6)genuineness of the transactionloose paperssection 145(3)accommodation entrysection 133incriminating materialsection 131section 132(4)section 153csection 153

Judgments citing CIT v. Nikunj Exim Enterprises Pvt. Ltd.

ACIT, CC-30, New Delhi vs. Winner Constructions Private Limited, New Delhi

ITA 624/DEL/2025[2020-21]Status: DisposedITAT Delhi12 Aug 2025AY 2020-21

Bench: Shri Satbeer Singh Godara & Shri Manish Agarwal

Section 153A

…In the case of CIT vs. Simit P. Sheth (2013) (356 ITR 451 (Guj)), Held that only the profit element in suspected bogus purchases should be added to income, with a GP addition of 12.5%. Further, in the case of CIT vs. Nikunj Eximp Enterprises Pvt. Ltd. (2015) [372 ITR 619 (Bom)], stated that when sales are not questioned, disallowing the entire purchase amount is inappropriate, and taxing a reasonable GP margin is sufficient. Similarly, in the case of PCIT vs. Paradise Inland Shipping Pvt. Ltd. (2017) (250 Taxman 106 (Bom)), reiterated that only the profit element should be taxed in cases of suspected inflated pur…

Mangharam Moolchand Verma, Surat vs. ITO, Ward-1(3)(3), Surat

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

ITA 765/SRT/2024[2015-16]Status: DisposedITAT Surat11 Aug 2025AY 2015-16

Bench: Ms. Suchitra Raghunath Kamble & Shri Bijayananda Prusethआयकरअपीलसं./Ita No.765/Srt/2024 Assessment Year: (2015-16) (Hybrid Hearing) Mangharam Moolchand Verma Vs. Ito, 703, Smita Park, Sarela Wadi, Ward - 1(3)(3), Ghod Dod Road, Surat – 395007 Surat "थायीलेखासं./जीआइआरसं./Pan/Gir No: Abcpv1629D (Appellant) (Respondent) Appellant By Shri Mehul Shah, Ca Respondent By Ms. Jayashree Thakur, Sr. Dr Date Of Hearing 09/06/2025 Date Of Pronouncement 11/08/2025

Section 133(6)Section 143(2)Section 143(3)Section 250Section 253(3)

…f account u/s 145(3) of the Act in the assessment proceeding; therefore, additions of bogus purchases should not be ITA No.765/SRT/2024 A.Y 2015-16 Mangharam M Verma made. Reliance was placed by the assessee in the case of Nikunj Exim Enterprises Pvt. Ltd., 372 ITR 619 (Bom.). The ld. AR further submitted that even in cases where creditors are not traceable but when purchases are entered in the purchase register and assessee is in the business of trading, the entire purchase cannot be disallowed. For this, reliance was placed on the decision of Hon’ble Gujarat High Court in the case of CIT vs. Nangalia Fabrics…

ACIT, Central Circle-1, Lucknow vs. Bla Udyog Pvt. Ltd., Kolkata, West Bengal

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

ITA 523/LKW/2024[2011-12]Status: DisposedITAT Lucknow30 Jun 2025AY 2011-12

Bench: Shri Sudhanshu Srivastava & Shri Anadee Nath Misshra

Section 139(1)Section 147Section 148

…Officer [2018] 97 taxmann.com 303 (Del-Trib.) I.T.A. No.523/Lkw/2024 Assessment Year:2011-12 7 11. Copy of order in the case of Cannon India P Ltd. vs. DCIT [2015] 59 taxmann.com 65 (Mumbaui) 12. Copy of order in the case of CIT vs. Nikunj Eximp Eterprises 372 ITR 619 (Bom) (D) At the time of hearing before us, the learned D.R. submitted that the Assessing Officer has passed a detailed order in the facts and circumstances of the case. Drawing our attention to the relevant parts of the assessment order, the learned D.R. contended that the assessee had failed to substantiate the claim of purchase of the aforesa…

Sushil Kumar, Delhi vs. ACIT, Circle - 22(2), Delhi

In the result, Appeal of the Assessee is allowed

ITA 3482/DEL/2024[2022-23]Status: DisposedITAT Delhi04 Jun 2025AY 2022-23

Bench: Shri M. Balaganesh & Sh. Yogesh Kumar U.S.Sushil Kumar Vs. Acit Shreeram Overseas Circle-22(2) 5520, Bastiharpull C. R. Building, Singh, Sadar Bazar, Delhi Delhi Pan: Aalpk5068M Appellant Respondent Assessee By Sh. Amit Goel, Adv & Sh. Pranav Yadav, Adv Revenue By Sh. Mahesh Kumar, Cit(Dr) Date Of Hearing 07/05/2025 Date Of Pronouncement 04/06/2025 Order Per Yogesh Kumar, U.S. Jm: The Present Appeal Is Filed By The Assessee Against The Order Of The Ld. Cit(A)/National Faceless Appeal Centre (‘Nfac)’ For Short)- Delhi Dated 10/07/2024 Pertaining To The Assessment Year 2022-23. 2. The Grounds Of Appeal Are As Under:- “1.On The Facts & Circumstances Of The Case & In Law, The Cit(A) Erred In Confirming The Addition Of Rs. 12,50,99,530/- Made By The Ao 2. On The Facts & Circumstances Of The Case & In Law, The Assessing Officer Erred In Invoking Provisions Of Section 145(3)

Section 143(2)Section 143(3)Section 144Section 144BSection 145(3)

…s and not against the Assessee. 18. Further, A.O. assigned one more reason for making the addition that purchase parties have not responded to notice u/s 133(6) of the Act. The Hon’ble Bombay High Court in the case of CIT vs. Nikunj Exim Enterprises (2015) 372 ITR 619 held that the purchases cannot be disallowed merely on the ground of non-furnishing of response by the purchase parties. Thesaid Judgment of High Court has also been affirmed/upheld by Hon’ble Apex Court. Further similar ratio has been laid down by the Jurisdictional High Court in the case of CIT vs. Odeon Builders Pvt. Ltd.-2017 (7) TMI 774 whi…

Birla Infrastructure Limited, Mumbai vs. DCIT, Central Circle (4)(1), Mumbai

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

ITA 3906/MUM/2023[2009-10]Status: DisposedITAT Mumbai03 Jun 2025AY 2009-10

Bench: Shri Om Prakash Kant & Shri Raj Kumar Chauhanbirla Infrastructure Limited Dcit Central Circle 4(1), 5Th Floor, Industry House, 159, 1916, 19Th Floor, Air India Churchgate Reclamation, Vs. Building Nariman Point, Churchgate, Mumbai-400 020 Mumbai-400 021 Pan: Aabcb20181Q (Appellant) (Respondent)

Section 115JSection 132Section 132(4)Section 142(1)Section 143(2)Section 153ASection 250Section 276C

…through banking channels. It required further collection of evidence by the Assessing Officer to prove the bogus nature of such transactions. In fact, the Hon'ble Bombay High Court in the case of Nikunj Exim Birla Infrastructure Limited Enterprises (P.) Ltd., 372 ITR 619 (Bom) has observed that merely because suppliers did not appear before the Assessing Officer, it could not be concluded that the purchases were non-genuine when assessee had discharged his onus by showing copies of bank statement evidencing payments through account payee cheques to suppliers, stock reconciliation statement, etc.” 10. Ld. DR on t…

ACIT-CC-7(3), Mumbai vs. Dhiraj Parbat Gothi, Mumbai

In the result, appeal of the revenue is dismissed

ITA 580/MUM/2025[2007-08]Status: DisposedITAT Mumbai30 May 2025AY 2007-08

Bench: Shri Pawan Singh & Shri Girish Agrawalassessment Year: 2007-08 Acit-Cc-7(3) Dhiraj Parbat Gothi Room No. 655, Floor 6Th, 302, Encore Bldg, 26 Swami Aayakar Bhavan, M. K. Samarth Road, Andheri West, Vs. Road, Mumbai-400020. Mumbai-400058. Pan: Aespg5029D (Appellant) (Respondent) Present For: Assessee : Shri. Sanket Dashpute, Ca Revenue : Shri. Rajesh Meshram, Sr. Dr Date Of Hearing : 25.03.2025 Date Of Pronouncement : 30.05.2025

For Appellant: Shri. Sanket Dashpute, CAFor Respondent: Shri. Rajesh Meshram, Sr. DR
Section 143(3)Section 148Section 3

…l ground raised by the revenue by relying on the said judgment is dismissed. 14. In the present set of facts, we draw force from the decision of Hon’ble Jurisdictional High Court of Bombay in the case of Nikunj Eximp Enterprises Pvt Ltd. vs. CIT(A) in [2015] 372 ITR 619 (Bom) wherein it has been held as under: “1. The respondent assessee having been filed letters of confirmation of suppliers, copies of bank statement showing entries of payment through account payee cheques to the suppliers, copies of invoices for purchases and stock statement i.e. stock reconciliation statement giving complete details with regar…

Rajesh Shivji Shah, Mumbai vs. 20(3)(1), Mumbai

In the result the appeal filed by the assessee stands partly allowed

ITA 525/MUM/2025[2011-2012]Status: HeardITAT Mumbai29 Apr 2025AY 2011-2012

Bench: Hon’Ble Shri Sandeep Gosainrajesh Shivji Shah Vs. Ito – 20(3)(1) Room No. 10, 2Nd Floor, 142 2Nd Floor, Piramal Chakan Niwas, St. Paul St. Chambers, Lower Parel Hindmata, Dadar (E), 400013. Mumbai – 400014. Pan/Gir No. Aafps4342A (Applicant) (Respondent)

Section 147Section 250Section 69C

…that the said payments were routed back to the assessee, the additions made by the AO u/s 69C of the Act are thus unsustainable, in this regard I am fortified by the decision of Hon’ble Bombay High Court in the case of CIT Vs. Nikunj Eximp Enterprises [2015] 372 ITR 619 (Bom HC). 10. From the facts I also found that there is no direct finding of bogus purchases in Sales Tax proceedings and mere VAT assessment does not established that the asessee’s transactions with the purchases parties were fictitious. In the present case the assessee has placed on record the decision of VAT Appellate Authority, wherein the s…

Pushpa Saluja vs. ITO Ward 45(4) New Delhi

ITA/281/2024HC Delhi15 Apr 2025

Bench: HON'BLE MR. JUSTICE VIBHU BAKHRU,HON'BLE MR. JUSTICE TEJAS KARIA

Section 131Section 142(1)Section 143(2)Section 260ASection 68

…ITA 281/2024 Page 1 of 6 $~14 * IN THE HIGH COURT OF DELHI AT NEW DELHI % Date of Decision: 15.04.2025 + ITA 281/2024 & CM No. 28758/2024 PUSHPA SALUJA .....Appellant Through: Mr Kanishk Rana, Advocate. Versus ITO, WARD 45(4), NEW DELHI .....Respondent Through: Mr Puneet Rai, SSC, Mr Ashvini Kumar and Mr Rishabh Nangia, SCs and Mr Nikhil Jain, Advocate. CORAM: HON'BLE MR. JUSTICE VIBHU BAKHRU HON'BLE MR. JUSTICE TEJAS KARIA VIBHU BAKHRU, J. 1. The Assessee has filed the present appeal under Section 260A of…

DCIT., Circle 3(1), Hyderabad vs. Rohini Minerals Private Limited, Hyderabad

In the result, all the three appeals filed by the Revenue for the A

ITA 980/HYD/2024[2018-19]Status: DisposedITAT Hyderabad11 Mar 2025AY 2018-19

Bench: Shri Manjunatha G. & Shri K.Narasimha Charyआ.अपी.सं /Ita No.980/Hyd/2024, 1079/Hyd/2024 & 1080/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2018-19, 2014-15 & 2015-16) Dcit Vs. M/S Rohini Minerals Circle-3(1) Private Limited Hyderabad Hyderabad [Pan :Aaccr0773N] (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri S.K.Gupta, Ar रधजस् व द्वधरध/Revenue By: Shri B Bala Krishna, Cit-Dr Shri Srinath Sadanala, Sr.Ar

For Appellant: Shri S.K.Gupta, ARFor Respondent: Shri B Bala Krishna, CIT-DR
Section 131Section 147Section 148Section 148A

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A’ Bench, Hyderabad Before Shri Manjunatha G., Accountant Member and Shri K.Narasimha Chary, Judicial Member आ.अपी.सं /ITA No.980/Hyd/2024, 1079/Hyd/2024 & 1080/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2018-19, 2014-15 & 2015-16) DCIT Vs. M/s Rohini Minerals Circle-3(1) Private Limited Hyderabad Hyderabad [PAN :AACCR0773N] (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee by: Shri S.K.Gupta, AR रधजस् व द्वधरध/Revenue by: Shri B Bala Krishna, CIT-DR Shri Srinath Sadanala, Sr.AR सुिवधई की तधरीख/Date of Hearing: 12/02/2024 घोर्णध क…

DCIT., Circle 3(1), Hyderabad vs. Rohini Minerals Private Limited, Hyderabad

In the result, all the three appeals filed by the Revenue for the A

ITA 1080/HYD/2024[2015-16]Status: DisposedITAT Hyderabad11 Mar 2025AY 2015-16

Bench: Shri Manjunatha G. & Shri K.Narasimha Charyआ.अपी.सं /Ita No.980/Hyd/2024, 1079/Hyd/2024 & 1080/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2018-19, 2014-15 & 2015-16) Dcit Vs. M/S Rohini Minerals Circle-3(1) Private Limited Hyderabad Hyderabad [Pan :Aaccr0773N] (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri S.K.Gupta, Ar रधजस् व द्वधरध/Revenue By: Shri B Bala Krishna, Cit-Dr Shri Srinath Sadanala, Sr.Ar

For Appellant: Shri S.K.Gupta, ARFor Respondent: Shri B Bala Krishna, CIT-DR
Section 131Section 147Section 148Section 148A

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A’ Bench, Hyderabad Before Shri Manjunatha G., Accountant Member and Shri K.Narasimha Chary, Judicial Member आ.अपी.सं /ITA No.980/Hyd/2024, 1079/Hyd/2024 & 1080/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2018-19, 2014-15 & 2015-16) DCIT Vs. M/s Rohini Minerals Circle-3(1) Private Limited Hyderabad Hyderabad [PAN :AACCR0773N] (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee by: Shri S.K.Gupta, AR रधजस् व द्वधरध/Revenue by: Shri B Bala Krishna, CIT-DR Shri Srinath Sadanala, Sr.AR सुिवधई की तधरीख/Date of Hearing: 12/02/2024 घोर्णध क…

Cosmic Informatics Pvt. Ltd., New Delhi vs. ACIT Central Circle - 2, New Delhi

In the result, appeal of the Revenue in appeal No

ITA 2444/DEL/2024[2017-18]Status: DisposedITAT Delhi02 Jan 2025AY 2017-18

Bench: Shri Sudhir Kumar & Shri Manish Agarwalita No.2442 To 2445/Del/2023 (Assessment Years 2013-14 To 2016-17) Dcit, Lotus Herbals Pvt. Ltd., Cc-20, Delhi. Room No.269A, 2 Nd Floor, Ara Vs. Centre, E-2, Jhandewalan, New Delhi-110055. Pan-Aaacl0198F (Appellant) (Respondent) Assessee By Shri Rohit Jain, Adv. & Shri Shivam Gupta, Ca Department By Sh. Mukesh Jha, Cit Dr & Ms. Pooja Swroop, Cit-Dr 29.09.2025 Date Of Hearing Date Of Pronouncement 23.12.2025 O R D E R Per Manish Agarwal, Am: These Are Five Appeals Filed By The Revenue Against The Separate Orders Of Learned Commissioner Of Income Tax (Appeals)-27, New Delhi. All Are Dated 12.06.2023 For Assessment Years As Tabulated As Under:

Section 143Section 143(3)Section 147Section 148Section 151

…ficer to confirm a transaction cannot transaction Reliance in this regard is placed on the following decisions: - CTT v. Fancy International: 166 Taxman 183 (Delhi) - CIT v. Haresh D. Mehta: 86 taxmann.com 22 (Bombay) - CIT vv Nikunj Eximp Enterprises P. Lad: 372 ITR 619 (Bom.) - Diagnostics v. CIT: 334 ITR 111 (Cal) Gudwala& Sons v. ACFT: 155 taxmann.com 532 (Delhi-Tob.) - M/s. Kesha Appliances Pvt. Ltd. v. ITO: ITA No.2715/Del/2016 DCIT v. Bhaijee Commodities (P.) Ltd: ITA No.5323/Del/2015 - Umbrella Project Pvt. Ltd. v. ITO, ITA. No.5955/Del/2014 - Phool Singh v. ACIT: ITA No.2901/Del/2014 - Cheil India (P.) L…

Cosmic Informatics Pvt. Ltd., New Delhi vs. ACIT Central Circle - 2, New Delhi

In the result, appeal of the Revenue in appeal No

ITA 2443/DEL/2024[2013-14]Status: DisposedITAT Delhi02 Jan 2025AY 2013-14

Bench: Shri Sudhir Kumar & Shri Manish Agarwalita No.2442 To 2445/Del/2023 (Assessment Years 2013-14 To 2016-17) Dcit, Lotus Herbals Pvt. Ltd., Cc-20, Delhi. Room No.269A, 2 Nd Floor, Ara Vs. Centre, E-2, Jhandewalan, New Delhi-110055. Pan-Aaacl0198F (Appellant) (Respondent) Assessee By Shri Rohit Jain, Adv. & Shri Shivam Gupta, Ca Department By Sh. Mukesh Jha, Cit Dr & Ms. Pooja Swroop, Cit-Dr 29.09.2025 Date Of Hearing Date Of Pronouncement 23.12.2025 O R D E R Per Manish Agarwal, Am: These Are Five Appeals Filed By The Revenue Against The Separate Orders Of Learned Commissioner Of Income Tax (Appeals)-27, New Delhi. All Are Dated 12.06.2023 For Assessment Years As Tabulated As Under:

Section 143Section 143(3)Section 147Section 148Section 151

…ficer to confirm a transaction cannot transaction Reliance in this regard is placed on the following decisions: - CTT v. Fancy International: 166 Taxman 183 (Delhi) - CIT v. Haresh D. Mehta: 86 taxmann.com 22 (Bombay) - CIT vv Nikunj Eximp Enterprises P. Lad: 372 ITR 619 (Bom.) - Diagnostics v. CIT: 334 ITR 111 (Cal) Gudwala& Sons v. ACFT: 155 taxmann.com 532 (Delhi-Tob.) - M/s. Kesha Appliances Pvt. Ltd. v. ITO: ITA No.2715/Del/2016 DCIT v. Bhaijee Commodities (P.) Ltd: ITA No.5323/Del/2015 - Umbrella Project Pvt. Ltd. v. ITO, ITA. No.5955/Del/2014 - Phool Singh v. ACIT: ITA No.2901/Del/2014 - Cheil India (P.) L…

Golden Hardware, Mumbai vs. Income Tax Officer, Ward-1(4), Mumbai

The appeal is allowed for statistical purposes

ITA 1252/MUM/2024[2010-11]Status: DisposedITAT Mumbai02 Sept 2024AY 2010-11

Bench: Shri Narendra Kumar Billaiya, Hon’Ble & Shri Sunil Kumar Singh, Hon’Ble

For Appellant: Shri Rohan DespandeFor Respondent: Shri R. r. Makwana, Sr. DR

…ppellant, thereby leading to the logical conclusion that without corresponding purchases being made, the Appellant could not have effected the sales in question. Reliance for the same is inter alia placed upon CIT v. Nikunj Eximp Enterprises (P.) Ltd., [2015] 372 ITR 619 (Bom), Geolife Organics v. ACIT (ITA No. 3699/Mum/2016, decided on May 05, 2017) and ACIT v. Mahesh K. Shah (ITA No. 3. On the facts and in the circumstances of the case and in law, the Jt. CIT (A), National Faceless Appeal Centre did not appreciate that while making the disallowance on account of 'bogus purchases', the Ld. AO had not undertaken…

Deputy Commissioner of Income Tax, Circle- 13.1, New Delhi, I.P. Estate vs. Jaharvir Polymers Private Limited, Vikaspuri, New Delhi

In the result, Appeal of the Revenue is partly allowed for

ITA 439/DEL/2024[2021-22]Status: DisposedITAT Delhi24 Jul 2024AY 2021-22

Bench: DR. B.R.R. KUMAR (Accountant Member), SHRI YOGESH KUMAR U.S. (Judicial Member)

Section 133(6)Section 143(1)

…e assessee furnished copy of purchase invoices and copy of bank statement highlighting the payments made to the suppliers for such purchases during the year under consideration which is also available on records. In the case of CIT Vs Nikunj Exim Enterprises (372 ITR 619) it has been held by the Hon Bombay High Court that non service of notice does not conclusively prove the non- genuineness of a transaction. Relevant extracts are reproduced as following: Further, there were confirmation letters filed by the suppliers, copies of invoices for purchases as well as copies of bank statement all of which would indica…

Musaddilal Jewellers Private Limited, Hyderabad vs. ACIT, Circle-16(2), Hyderabad

In the result, appeal of the assessee is allowed

ITA 272/HYD/2023[2013-14]Status: DisposedITAT Hyderabad21 May 2024AY 2013-14

Bench: Shri Laliet Kumar, Hon’Ble & Shri Madhusudan Sawdia, Hon’Bleआयकर अपील सं./ I.T.A. No.272/Hyd/2023 ("नधा"रण वष" / Assessment Year:2013-14) Musaddilal Jewellers Private Vs. Acit, Limited, Circle-16(2), Hyderabad. Hyderabad. Pan: Aaecm1213A (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Appellant By : Ca Bhupesh Kumar Dand ""याथ" क" ओर से / Respondent By : Shri Rahul Singhania, Dr

For Appellant: CA Bhupesh Kumar DandFor Respondent: Shri Rahul Singhania, DR
Section 143(3)

…आयकर अपील"यअ"धकरण, हैदराबाद पीठ, हैदराबाद IN THE INCOME TAX APPELLATE TRIBUNAL, HYDERABAD BENCHES, HYDERABAD Before Shri Laliet Kumar, Hon’ble Judicial Member And Shri Madhusudan Sawdia, Hon’ble Accountant Member आयकर अपील सं./ I.T.A. No.272/Hyd/2023 ("नधा"रण वष" / Assessment Year:2013-14) Musaddilal Jewellers Private Vs. ACIT, Limited, Circle-16(2), Hyderabad. Hyderabad. PAN: AAECM1213A (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Appellant by : CA Bhupesh Kumar Dand ""याथ" क" ओर से / Respondent by : Shri Rahul Singhania, DR सुनवाई क" तार"ख / Date of Hearing : 14/05/2024 घोषणा क" तार"ख/Date of :…

Mukesh Sumermal Sanghvi, A Gr Goragandhi Palace Mumbai vs. ITO, Ward-4(1)(1), Ahmedabad

In the result, the appeal filed by the Assessee is allowed

ITA 794/AHD/2023[2010-2011]Status: DisposedITAT Ahmedabad10 May 2024AY 2010-2011

Bench: Shri Waseem Ahmed (Accountant Member), Shri T.R. Senthil Kumar (Judicial Member)

Section 143(1)Section 143(3)Section 148

…by the Tribunal. In fact, Tribunal has only affirmed the finding of the first appellate authority. Thus, there is concurrent finding of fact by the two lower appellate authorities. 19. This Court in the case of CIT Vs. Nijunj Eximp Enterprises (P) Ltd. (2015) 372 ITR 619 (Bom); wherein an identical fact situation arose did not interfere with the order passed by the Tribunal and held that no substantial question of law arose from such order. It was held that merely because the suppliers had not appeared before the AO, no conclusion could be arrived at that the purchases were not made by the assessee," I.T.A No. 7…

Ipca Laboratories Ltd., Mumbai vs. Dy CIT -CC-5(2), Mumbai

In the result, both the appeals of the assessee as well as the revenue for AYs 2009-10, 2010-11, 2011-12, 2012-13 & 2014-15 are partly allowed

ITA 881/MUM/2021[2012-13]Status: DisposedITAT Mumbai08 Apr 2024AY 2012-13

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T. A. No. 880/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 879/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2010-11) & आयकर अपील सं/ I.T. A. No. 882/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2011-12) & आयकर अपील सं/ I.T. A. No. 881/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2012-13) & आयकर अपील सं/ I.T. A. No. 883/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2014-15)

For Appellant: Shri Madhur Agrawal (Adv)For Respondent: Shri K. C Selvamani (DR)
Section 115JSection 132Section 143(3)Section 153ASection 35Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI AMARJIT SINGH, AM आयकर अपील सं/ I.T. A. No. 880/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 879/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2010-11) & आयकर अपील सं/ I.T. A. No. 882/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2011-12) & आयकर अपील सं/ I.T. A. No. 881/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2012-13) & आयकर अपील सं/ I.T. A. No. 883/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2014-15) IPCA Laboratories Ltd बिधम/ DCIT, Central Circle-5(2) 19th Floor, Air India 48 Kandivli I…

DCIT -CC5(2) Central RG., -5, Mumbai vs. M/S. Ipca Laboratories Ltd, Mumbai

ITA 2563/MUM/2021[2009-10]Status: DisposedITAT Mumbai08 Apr 2024AY 2009-10

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T. A. No. 880/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 879/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2010-11) & आयकर अपील सं/ I.T. A. No. 882/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2011-12) & आयकर अपील सं/ I.T. A. No. 881/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2012-13) & आयकर अपील सं/ I.T. A. No. 883/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2014-15) Ipca Laboratories Ltd 48 Kandivli Industries Estate, Charkop Kandivli West, Mumbai-400067. बनाम/ Vs. Dcit, Central Circle-5(2) 19Th Floor, Air India Building, Nariman Point, Mumbai-400021. आयकर अपील सं/ I.T. A. No. 2563/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 2565/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2010-11) & आयकर अपील सं/ I.T. A. No. 2567/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2011-12) & आयकर अपील सं/ I.T. A. No. 2569/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2012-13) & आयकर अपील सं/ I.T. A. No. 2571/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2014-15)

Section 115JSection 132Section 143(3)Section 153ASection 35Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI AMARJIT SINGH, AM आयकर अपील सं/ I.T. A. No. 880/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 879/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2010-11) & आयकर अपील सं/ I.T. A. No. 882/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2011-12) & आयकर अपील सं/ I.T. A. No. 881/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2012-13) & आयकर अपील सं/ I.T. A. No. 883/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2014-15) IPCA Laboratories Ltd 48 Kandivli Industries Estate, Charkop Kandivli West, Mumbai-400067. बन…

M/S Din Dayal Pursotam Lal, Sirsa vs. Pr.CIT, Rohtak

ITA 148/CHANDI/2021[2016-17]Status: DisposedITAT Chandigarh04 Mar 2024AY 2016-17

Bench: SHRI A.D.JAIN (Vice President), SHRI VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Gautam Jain, Advocate &For Respondent: Shri Rohit Sharma, CIT-DR
Section 147Section 263Section 40A(3)

…i Tribunal in ITA 3823/Mum/2014, again, it was held, under similar circumstances, following ITA 146,147 & 148/CHD/2021 A.Y. 2011-12, 2015-16 & 2016-17 44 the decision of the Hon'ble Bombay High Court in the case of ‘CIT Vs Nikunj Eximp Enterprises P. Ltd.”, 372 ITR 619 (Bom), that in a case of alleged bogus purchases, the theory that the transaction defies human probability cannot be applied to purchases in isolation, but has to be applied to the entire transaction in the light of documentary evidences produced by the assessee; and that where the sales are accepted as genuine, the purchases cannot be disallo…

M/S Din Dayal Pursotam Lal, Sirsa vs. Pr.CIT, Rohtak

ITA 147/CHANDI/2021[2015-16]Status: DisposedITAT Chandigarh04 Mar 2024AY 2015-16

Bench: SHRI A.D.JAIN (Vice President), SHRI VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Gautam Jain, Advocate &For Respondent: Shri Rohit Sharma, CIT-DR
Section 147Section 263Section 40A(3)

…i Tribunal in ITA 3823/Mum/2014, again, it was held, under similar circumstances, following ITA 146,147 & 148/CHD/2021 A.Y. 2011-12, 2015-16 & 2016-17 44 the decision of the Hon'ble Bombay High Court in the case of ‘CIT Vs Nikunj Eximp Enterprises P. Ltd.”, 372 ITR 619 (Bom), that in a case of alleged bogus purchases, the theory that the transaction defies human probability cannot be applied to purchases in isolation, but has to be applied to the entire transaction in the light of documentary evidences produced by the assessee; and that where the sales are accepted as genuine, the purchases cannot be disallo…