CIT v. Nikunj Exim Enterprises Pvt. Ltd.

Mirah Dekor Pvt Ltd, Mumbai vs. DCIT CC 14, Mumbai

The appeals are partly allowed

…fit on the sales which has also been accepted and taxed by the revenue authority. In identical circumstances when sales are not doubted, in the decision of Hon'ble Bombay High Court in the case of Nikunj 15 Mirah Dekor Pvt. Ltd. Eximp Enterprises Pvt. Ltd. (372 ITR 619) it was held that when sales are not doubted no disallowance for bogus purchases is permissible. Furthermore, Hon'ble Jurisdictional High Court in the case of Shapoourji Pallonji & Co. Ltd. (supra) vide order dated 4.3.2020 has held as under :- “18. Thus, we find that according to the Tribunal the assessing officer had merely relied upon informat…

Giriraj Kishan Sharma, Mumbai vs. ITO 12 (1)(1), Mumbai

In the result, appeal is allowed for statistical purposes

…ative and perused the records. I note that the assessee in this case is a trader. No doubt has been expressed by 3 Giriraj Kishan Sharma the Assessing Officer about the sales. In such circumstances, the decision of Hon'ble Nikunj Eximp Enterprises Pvt. Ltd. (372 ITR 619) is applicable. Authorities below have erred in not considering the same. 8. As regards additional ground raised by the assessee I note that Hon'ble Apex Court in the case of Goetze India Ltd. Vs. CIT (2006) 284 ITR 323, has held that their order in that case would not impinge upon the powers of the ITAT to admit claim otherwise than by revised…

Dy CIT Circle- 12(1)(1), Mumbai vs. M/S Aspee Agro Equipment Pvt Ltd, Mumbai

The appeal stands dismissed

Bench: Hon’Ble Shri C.N. Prasad, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) 1. आयकरअपील सं./ I.T.A. No. 589/Mum/2020 (धििाारण वर्ा / Assessment Year: 2011-12) Dcit Circle-12(1)(1) M/S Aspee Agro Equipment Pvt. Ltd. R. No. 128C, 1St Floor बिाम/ Aspee House, B. J. Patel Road, Aaykar Bhavan, Churchgate Malad(W), Mumbai-400 064 Vs. Mumbai-400 020 स्थायीलेखासं./जीआइआरसं./ Pan/Gir No. Aaaca-8980-G (अपीलाथी/Appellant) : (प्रत्यथी / Respondent) अपीलाथीकीओरसे/ Appellant By : Shri Brajendra Kumar -Ld. Sr. Dr प्रत्यथीकीओरसे/Respondent By : Shri B. P. Purohit -Ld. Ar सुनवाईकीतारीख/ : 23/09/2021 Date Of Hearing घोषणाकीतारीख / : 01/10/2021 Date Of Pronouncement आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Revenue For Assessment Year (Ay) 2011-12 Arises Out Of The Order Of Learned Commissioner Of Income-Tax (Appeals)-20, Mumbai [Cit(A)], Dated 10/10/2019 In The Matter Of Assessment Framed By Ld. Assessing Officer (Ao) U/S 143(3) On 13/03/2014. The Ground Raised By The Revenue Read As Under: - I) Whether On The Facts & In The Circumstances & Law, The Ld.Cit(A) Erred In Disallowance On Account Of Bogus Purchases Of Rs.1,52,19,619/- Made By The Ao Without Appreciating The Fact That Assessee Failed To Establish The Genuineness Of The Purchases.

…violated the basic principles of natural justice and the FAA had rightly held that addition made by the AO would fall in the category of addition made behind the back of the assessee. The Hon’ble Bombay High Court in the case of Nikunj Eximp Enterprises Ltd.(372 ITR 619) has held that if the AO accepts the sales as genuine, there cannot be any justification in rejecting the purchases. Information received from STD was a good starting point for further investigation. But, the AO stopped at that point itself and did not bring on record anything that could rebut the documentary evidence produced by the assessee. I…

ACIT 27(1), Mumbai vs. M/S Ashapura Construction Co., Mumbai

In the result this appeal by the revenue is dismissed

Bench: Us. We Have Heard The Learned Departmental Representative. None Appeared On Behalf Of The Assessee.

…any of the other aspects of the working of the assessee is not sustainable. On many occasions on search reasoning the entire addition has been deleted on the touchstone of honourable Bombay High Court decision in the case of Nikunj Eximp Enterprise Pvt. Ltd. (372 ITR 619). Furthermore learned CIT(A) has rightly relied upon the decision of honourable Supreme Court in the case of reliance Petro products. The aforesaid decision expounded that the disallowance of the claim of the assessee does not ipso facto lead to the conclusion that assessee should be visited with the regours of penalty if the claim made is not fo…

DCIT, Central Circle-5(1), Mumbai vs. M/S Arch Pharmalabs Ltd, Mumbai

In the result, appeal of the assessee in ITA No

Bench: Hon’Ble Justice P. P. Bhatt & Hon’Ble Shri S. Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 6656/Mum/2017 (Ay: 2011-12) आयकरअपीलसं./ I.T.A. No. 7595/Mum/2011 (Ay: 2005-06) आयकरअपीलसं./ I.T.A. No. 7597/Mum/2011 (Ay: 2008-09) आयकरअपीलसं./ I.T.A. No. 3752/Mum/2012 (Ay: 2007-08) Cross Objection No. 06/Mum/2021 (Ay: 2004-05) Cross Objection No. 07/Mum/2021 (Ay: 2005-06) Acit Cc-32, Arch Pharmalabs Ltd. H-Wing, 4Th Floor, Tex Aayakar Bhavan, M. K. Road, Mumbai-400 020 बनाम/ Centre, Off. Saki Vihar Road, Chandivali, Vs. Andheri (E), Mumbai-400 072 स्थायीलेखासं./जीआइआरसं./ Pan No. Aaccm0306Q (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : & आयकरअपीलसं./ I.T.A. No. 8089/Mum/2011 (Ay: 2004-05) आयकरअपीलसं./ I.T.A. No. 8090/Mum/2011 (Ay: 2005-06) आयकरअपीलसं./ I.T.A. No. 6807/Mum/2017 (Ay: 2011-12) Arch Pharmalabas Ltd. Acit Cc-32, H-Wing, 4Th Floor, Tex Aayakar Bhavan, M. K. Road, Mumbai-400 020 बनाम/ Centre, Off. Saki Vihar Road, Chandivali, Vs. Andheri (E), Mumbai-400 072

…as been made on conjectures and surmises. The co-ordinate bench also considered the decision rendered by Hon’ble Bombay High Court in the case of Nikung Eximp 34 I.T.A. No. 6656/Mum/2017 & others Arch Pharmalabs Ltd & Arch Impex P. Ltd. Enterprises (P) Ltd (372 ITR 619), wherein the Hon’ble High Court had also confirmed the deletion of the addition of alleged bogus purchases by observing that the nonproduction of suppliers before the AO cannot be considered to draw adverse inferences. However, since the assessee has purchased the goods locally and in the absence of transportation bills, the co-ordinate bench di…

Arch Pharmalabas Ltd, Mumbai vs. ACIT CC 32, Mumbai

In the result, appeal of the assessee in ITA No

Bench: Hon’Ble Justice P. P. Bhatt & Hon’Ble Shri S. Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 6656/Mum/2017 (Ay: 2011-12) आयकरअपीलसं./ I.T.A. No. 7595/Mum/2011 (Ay: 2005-06) आयकरअपीलसं./ I.T.A. No. 7597/Mum/2011 (Ay: 2008-09) आयकरअपीलसं./ I.T.A. No. 3752/Mum/2012 (Ay: 2007-08) Cross Objection No. 06/Mum/2021 (Ay: 2004-05) Cross Objection No. 07/Mum/2021 (Ay: 2005-06) Acit Cc-32, Arch Pharmalabs Ltd. H-Wing, 4Th Floor, Tex Aayakar Bhavan, M. K. Road, Mumbai-400 020 बनाम/ Centre, Off. Saki Vihar Road, Chandivali, Vs. Andheri (E), Mumbai-400 072 स्थायीलेखासं./जीआइआरसं./ Pan No. Aaccm0306Q (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : & आयकरअपीलसं./ I.T.A. No. 8089/Mum/2011 (Ay: 2004-05) आयकरअपीलसं./ I.T.A. No. 8090/Mum/2011 (Ay: 2005-06) आयकरअपीलसं./ I.T.A. No. 6807/Mum/2017 (Ay: 2011-12) Arch Pharmalabas Ltd. Acit Cc-32, H-Wing, 4Th Floor, Tex Aayakar Bhavan, M. K. Road, Mumbai-400 020 बनाम/ Centre, Off. Saki Vihar Road, Chandivali, Vs. Andheri (E), Mumbai-400 072

…as been made on conjectures and surmises. The co-ordinate bench also considered the decision rendered by Hon’ble Bombay High Court in the case of Nikung Eximp 34 I.T.A. No. 6656/Mum/2017 & others Arch Pharmalabs Ltd & Arch Impex P. Ltd. Enterprises (P) Ltd (372 ITR 619), wherein the Hon’ble High Court had also confirmed the deletion of the addition of alleged bogus purchases by observing that the nonproduction of suppliers before the AO cannot be considered to draw adverse inferences. However, since the assessee has purchased the goods locally and in the absence of transportation bills, the co-ordinate bench di…

Arch Pharmalabas Ltd, Mumbai vs. ACIT CC 32, Mumbai

In the result, appeal of the assessee in ITA No

Bench: Hon’Ble Justice P. P. Bhatt & Hon’Ble Shri S. Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 6656/Mum/2017 (Ay: 2011-12) आयकरअपीलसं./ I.T.A. No. 7595/Mum/2011 (Ay: 2005-06) आयकरअपीलसं./ I.T.A. No. 7597/Mum/2011 (Ay: 2008-09) आयकरअपीलसं./ I.T.A. No. 3752/Mum/2012 (Ay: 2007-08) Cross Objection No. 06/Mum/2021 (Ay: 2004-05) Cross Objection No. 07/Mum/2021 (Ay: 2005-06) Acit Cc-32, Arch Pharmalabs Ltd. H-Wing, 4Th Floor, Tex Aayakar Bhavan, M. K. Road, Mumbai-400 020 बनाम/ Centre, Off. Saki Vihar Road, Chandivali, Vs. Andheri (E), Mumbai-400 072 स्थायीलेखासं./जीआइआरसं./ Pan No. Aaccm0306Q (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : & आयकरअपीलसं./ I.T.A. No. 8089/Mum/2011 (Ay: 2004-05) आयकरअपीलसं./ I.T.A. No. 8090/Mum/2011 (Ay: 2005-06) आयकरअपीलसं./ I.T.A. No. 6807/Mum/2017 (Ay: 2011-12) Arch Pharmalabas Ltd. Acit Cc-32, H-Wing, 4Th Floor, Tex Aayakar Bhavan, M. K. Road, Mumbai-400 020 बनाम/ Centre, Off. Saki Vihar Road, Chandivali, Vs. Andheri (E), Mumbai-400 072

…as been made on conjectures and surmises. The co-ordinate bench also considered the decision rendered by Hon’ble Bombay High Court in the case of Nikung Eximp 34 I.T.A. No. 6656/Mum/2017 & others Arch Pharmalabs Ltd & Arch Impex P. Ltd. Enterprises (P) Ltd (372 ITR 619), wherein the Hon’ble High Court had also confirmed the deletion of the addition of alleged bogus purchases by observing that the nonproduction of suppliers before the AO cannot be considered to draw adverse inferences. However, since the assessee has purchased the goods locally and in the absence of transportation bills, the co-ordinate bench di…

Arch Imex P. Ltd, Mumbai vs. ACIT CC 32, Mumbai

In the result, appeal of the assessee in ITA No

Bench: Hon’Ble Justice P. P. Bhatt & Hon’Ble Shri S. Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 6656/Mum/2017 (Ay: 2011-12) आयकरअपीलसं./ I.T.A. No. 7595/Mum/2011 (Ay: 2005-06) आयकरअपीलसं./ I.T.A. No. 7597/Mum/2011 (Ay: 2008-09) आयकरअपीलसं./ I.T.A. No. 3752/Mum/2012 (Ay: 2007-08) Cross Objection No. 06/Mum/2021 (Ay: 2004-05) Cross Objection No. 07/Mum/2021 (Ay: 2005-06) Acit Cc-32, Arch Pharmalabs Ltd. H-Wing, 4Th Floor, Tex Aayakar Bhavan, M. K. Road, Mumbai-400 020 बनाम/ Centre, Off. Saki Vihar Road, Chandivali, Vs. Andheri (E), Mumbai-400 072 स्थायीलेखासं./जीआइआरसं./ Pan No. Aaccm0306Q (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : & आयकरअपीलसं./ I.T.A. No. 8089/Mum/2011 (Ay: 2004-05) आयकरअपीलसं./ I.T.A. No. 8090/Mum/2011 (Ay: 2005-06) आयकरअपीलसं./ I.T.A. No. 6807/Mum/2017 (Ay: 2011-12) Arch Pharmalabas Ltd. Acit Cc-32, H-Wing, 4Th Floor, Tex Aayakar Bhavan, M. K. Road, Mumbai-400 020 बनाम/ Centre, Off. Saki Vihar Road, Chandivali, Vs. Andheri (E), Mumbai-400 072

…as been made on conjectures and surmises. The co-ordinate bench also considered the decision rendered by Hon’ble Bombay High Court in the case of Nikung Eximp 34 I.T.A. No. 6656/Mum/2017 & others Arch Pharmalabs Ltd & Arch Impex P. Ltd. Enterprises (P) Ltd (372 ITR 619), wherein the Hon’ble High Court had also confirmed the deletion of the addition of alleged bogus purchases by observing that the nonproduction of suppliers before the AO cannot be considered to draw adverse inferences. However, since the assessee has purchased the goods locally and in the absence of transportation bills, the co-ordinate bench di…

Arch Imex P. Ltd, Mumbai vs. ACIT CC 32, Mumbai

In the result, appeal of the assessee in ITA No

Bench: Hon’Ble Justice P. P. Bhatt & Hon’Ble Shri S. Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 6656/Mum/2017 (Ay: 2011-12) आयकरअपीलसं./ I.T.A. No. 7595/Mum/2011 (Ay: 2005-06) आयकरअपीलसं./ I.T.A. No. 7597/Mum/2011 (Ay: 2008-09) आयकरअपीलसं./ I.T.A. No. 3752/Mum/2012 (Ay: 2007-08) Cross Objection No. 06/Mum/2021 (Ay: 2004-05) Cross Objection No. 07/Mum/2021 (Ay: 2005-06) Acit Cc-32, Arch Pharmalabs Ltd. H-Wing, 4Th Floor, Tex Aayakar Bhavan, M. K. Road, Mumbai-400 020 बनाम/ Centre, Off. Saki Vihar Road, Chandivali, Vs. Andheri (E), Mumbai-400 072 स्थायीलेखासं./जीआइआरसं./ Pan No. Aaccm0306Q (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : & आयकरअपीलसं./ I.T.A. No. 8089/Mum/2011 (Ay: 2004-05) आयकरअपीलसं./ I.T.A. No. 8090/Mum/2011 (Ay: 2005-06) आयकरअपीलसं./ I.T.A. No. 6807/Mum/2017 (Ay: 2011-12) Arch Pharmalabas Ltd. Acit Cc-32, H-Wing, 4Th Floor, Tex Aayakar Bhavan, M. K. Road, Mumbai-400 020 बनाम/ Centre, Off. Saki Vihar Road, Chandivali, Vs. Andheri (E), Mumbai-400 072

…as been made on conjectures and surmises. The co-ordinate bench also considered the decision rendered by Hon’ble Bombay High Court in the case of Nikung Eximp 34 I.T.A. No. 6656/Mum/2017 & others Arch Pharmalabs Ltd & Arch Impex P. Ltd. Enterprises (P) Ltd (372 ITR 619), wherein the Hon’ble High Court had also confirmed the deletion of the addition of alleged bogus purchases by observing that the nonproduction of suppliers before the AO cannot be considered to draw adverse inferences. However, since the assessee has purchased the goods locally and in the absence of transportation bills, the co-ordinate bench di…

Arch Imex P. Ltd, Mumbai vs. ACIT CC 32, Mumbai

In the result, appeal of the assessee in ITA No

Bench: Hon’Ble Justice P. P. Bhatt & Hon’Ble Shri S. Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 6656/Mum/2017 (Ay: 2011-12) आयकरअपीलसं./ I.T.A. No. 7595/Mum/2011 (Ay: 2005-06) आयकरअपीलसं./ I.T.A. No. 7597/Mum/2011 (Ay: 2008-09) आयकरअपीलसं./ I.T.A. No. 3752/Mum/2012 (Ay: 2007-08) Cross Objection No. 06/Mum/2021 (Ay: 2004-05) Cross Objection No. 07/Mum/2021 (Ay: 2005-06) Acit Cc-32, Arch Pharmalabs Ltd. H-Wing, 4Th Floor, Tex Aayakar Bhavan, M. K. Road, Mumbai-400 020 बनाम/ Centre, Off. Saki Vihar Road, Chandivali, Vs. Andheri (E), Mumbai-400 072 स्थायीलेखासं./जीआइआरसं./ Pan No. Aaccm0306Q (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : & आयकरअपीलसं./ I.T.A. No. 8089/Mum/2011 (Ay: 2004-05) आयकरअपीलसं./ I.T.A. No. 8090/Mum/2011 (Ay: 2005-06) आयकरअपीलसं./ I.T.A. No. 6807/Mum/2017 (Ay: 2011-12) Arch Pharmalabas Ltd. Acit Cc-32, H-Wing, 4Th Floor, Tex Aayakar Bhavan, M. K. Road, Mumbai-400 020 बनाम/ Centre, Off. Saki Vihar Road, Chandivali, Vs. Andheri (E), Mumbai-400 072

…as been made on conjectures and surmises. The co-ordinate bench also considered the decision rendered by Hon’ble Bombay High Court in the case of Nikung Eximp 34 I.T.A. No. 6656/Mum/2017 & others Arch Pharmalabs Ltd & Arch Impex P. Ltd. Enterprises (P) Ltd (372 ITR 619), wherein the Hon’ble High Court had also confirmed the deletion of the addition of alleged bogus purchases by observing that the nonproduction of suppliers before the AO cannot be considered to draw adverse inferences. However, since the assessee has purchased the goods locally and in the absence of transportation bills, the co-ordinate bench di…

Arch Imex P. Ltd, Mumbai vs. ACIT CC 32, Mumbai

In the result, appeal of the assessee in ITA No

Bench: Hon’Ble Justice P. P. Bhatt & Hon’Ble Shri S. Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 6656/Mum/2017 (Ay: 2011-12) आयकरअपीलसं./ I.T.A. No. 7595/Mum/2011 (Ay: 2005-06) आयकरअपीलसं./ I.T.A. No. 7597/Mum/2011 (Ay: 2008-09) आयकरअपीलसं./ I.T.A. No. 3752/Mum/2012 (Ay: 2007-08) Cross Objection No. 06/Mum/2021 (Ay: 2004-05) Cross Objection No. 07/Mum/2021 (Ay: 2005-06) Acit Cc-32, Arch Pharmalabs Ltd. H-Wing, 4Th Floor, Tex Aayakar Bhavan, M. K. Road, Mumbai-400 020 बनाम/ Centre, Off. Saki Vihar Road, Chandivali, Vs. Andheri (E), Mumbai-400 072 स्थायीलेखासं./जीआइआरसं./ Pan No. Aaccm0306Q (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : & आयकरअपीलसं./ I.T.A. No. 8089/Mum/2011 (Ay: 2004-05) आयकरअपीलसं./ I.T.A. No. 8090/Mum/2011 (Ay: 2005-06) आयकरअपीलसं./ I.T.A. No. 6807/Mum/2017 (Ay: 2011-12) Arch Pharmalabas Ltd. Acit Cc-32, H-Wing, 4Th Floor, Tex Aayakar Bhavan, M. K. Road, Mumbai-400 020 बनाम/ Centre, Off. Saki Vihar Road, Chandivali, Vs. Andheri (E), Mumbai-400 072

…as been made on conjectures and surmises. The co-ordinate bench also considered the decision rendered by Hon’ble Bombay High Court in the case of Nikung Eximp 34 I.T.A. No. 6656/Mum/2017 & others Arch Pharmalabs Ltd & Arch Impex P. Ltd. Enterprises (P) Ltd (372 ITR 619), wherein the Hon’ble High Court had also confirmed the deletion of the addition of alleged bogus purchases by observing that the nonproduction of suppliers before the AO cannot be considered to draw adverse inferences. However, since the assessee has purchased the goods locally and in the absence of transportation bills, the co-ordinate bench di…

Asst CIT Cen Cir 32, Mumbai vs. Arch Pharmalabs Ltd, Mumbai

In the result, appeal of the assessee in ITA No

Bench: Hon’Ble Justice P. P. Bhatt & Hon’Ble Shri S. Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 6656/Mum/2017 (Ay: 2011-12) आयकरअपीलसं./ I.T.A. No. 7595/Mum/2011 (Ay: 2005-06) आयकरअपीलसं./ I.T.A. No. 7597/Mum/2011 (Ay: 2008-09) आयकरअपीलसं./ I.T.A. No. 3752/Mum/2012 (Ay: 2007-08) Cross Objection No. 06/Mum/2021 (Ay: 2004-05) Cross Objection No. 07/Mum/2021 (Ay: 2005-06) Acit Cc-32, Arch Pharmalabs Ltd. H-Wing, 4Th Floor, Tex Aayakar Bhavan, M. K. Road, Mumbai-400 020 बनाम/ Centre, Off. Saki Vihar Road, Chandivali, Vs. Andheri (E), Mumbai-400 072 स्थायीलेखासं./जीआइआरसं./ Pan No. Aaccm0306Q (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : & आयकरअपीलसं./ I.T.A. No. 8089/Mum/2011 (Ay: 2004-05) आयकरअपीलसं./ I.T.A. No. 8090/Mum/2011 (Ay: 2005-06) आयकरअपीलसं./ I.T.A. No. 6807/Mum/2017 (Ay: 2011-12) Arch Pharmalabas Ltd. Acit Cc-32, H-Wing, 4Th Floor, Tex Aayakar Bhavan, M. K. Road, Mumbai-400 020 बनाम/ Centre, Off. Saki Vihar Road, Chandivali, Vs. Andheri (E), Mumbai-400 072

…as been made on conjectures and surmises. The co-ordinate bench also considered the decision rendered by Hon’ble Bombay High Court in the case of Nikung Eximp 34 I.T.A. No. 6656/Mum/2017 & others Arch Pharmalabs Ltd & Arch Impex P. Ltd. Enterprises (P) Ltd (372 ITR 619), wherein the Hon’ble High Court had also confirmed the deletion of the addition of alleged bogus purchases by observing that the nonproduction of suppliers before the AO cannot be considered to draw adverse inferences. However, since the assessee has purchased the goods locally and in the absence of transportation bills, the co-ordinate bench di…

Asst CIT Cen Cir 32, Mumbai vs. Arch Pharmalabs Ltd, Mumbai

In the result, appeal of the assessee in ITA No

Bench: Hon’Ble Justice P. P. Bhatt & Hon’Ble Shri S. Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 6656/Mum/2017 (Ay: 2011-12) आयकरअपीलसं./ I.T.A. No. 7595/Mum/2011 (Ay: 2005-06) आयकरअपीलसं./ I.T.A. No. 7597/Mum/2011 (Ay: 2008-09) आयकरअपीलसं./ I.T.A. No. 3752/Mum/2012 (Ay: 2007-08) Cross Objection No. 06/Mum/2021 (Ay: 2004-05) Cross Objection No. 07/Mum/2021 (Ay: 2005-06) Acit Cc-32, Arch Pharmalabs Ltd. H-Wing, 4Th Floor, Tex Aayakar Bhavan, M. K. Road, Mumbai-400 020 बनाम/ Centre, Off. Saki Vihar Road, Chandivali, Vs. Andheri (E), Mumbai-400 072 स्थायीलेखासं./जीआइआरसं./ Pan No. Aaccm0306Q (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : & आयकरअपीलसं./ I.T.A. No. 8089/Mum/2011 (Ay: 2004-05) आयकरअपीलसं./ I.T.A. No. 8090/Mum/2011 (Ay: 2005-06) आयकरअपीलसं./ I.T.A. No. 6807/Mum/2017 (Ay: 2011-12) Arch Pharmalabas Ltd. Acit Cc-32, H-Wing, 4Th Floor, Tex Aayakar Bhavan, M. K. Road, Mumbai-400 020 बनाम/ Centre, Off. Saki Vihar Road, Chandivali, Vs. Andheri (E), Mumbai-400 072

…as been made on conjectures and surmises. The co-ordinate bench also considered the decision rendered by Hon’ble Bombay High Court in the case of Nikung Eximp 34 I.T.A. No. 6656/Mum/2017 & others Arch Pharmalabs Ltd & Arch Impex P. Ltd. Enterprises (P) Ltd (372 ITR 619), wherein the Hon’ble High Court had also confirmed the deletion of the addition of alleged bogus purchases by observing that the nonproduction of suppliers before the AO cannot be considered to draw adverse inferences. However, since the assessee has purchased the goods locally and in the absence of transportation bills, the co-ordinate bench di…

Arch Pharmalabs Ltd., Mumbai vs. ACIT, CC-32, Mumbai

In the result, appeal of the assessee in ITA No

Bench: Hon’Ble Justice P. P. Bhatt & Hon’Ble Shri S. Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 6656/Mum/2017 (Ay: 2011-12) आयकरअपीलसं./ I.T.A. No. 7595/Mum/2011 (Ay: 2005-06) आयकरअपीलसं./ I.T.A. No. 7597/Mum/2011 (Ay: 2008-09) आयकरअपीलसं./ I.T.A. No. 3752/Mum/2012 (Ay: 2007-08) Cross Objection No. 06/Mum/2021 (Ay: 2004-05) Cross Objection No. 07/Mum/2021 (Ay: 2005-06) Acit Cc-32, Arch Pharmalabs Ltd. H-Wing, 4Th Floor, Tex Aayakar Bhavan, M. K. Road, Mumbai-400 020 बनाम/ Centre, Off. Saki Vihar Road, Chandivali, Vs. Andheri (E), Mumbai-400 072 स्थायीलेखासं./जीआइआरसं./ Pan No. Aaccm0306Q (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : & आयकरअपीलसं./ I.T.A. No. 8089/Mum/2011 (Ay: 2004-05) आयकरअपीलसं./ I.T.A. No. 8090/Mum/2011 (Ay: 2005-06) आयकरअपीलसं./ I.T.A. No. 6807/Mum/2017 (Ay: 2011-12) Arch Pharmalabas Ltd. Acit Cc-32, H-Wing, 4Th Floor, Tex Aayakar Bhavan, M. K. Road, Mumbai-400 020 बनाम/ Centre, Off. Saki Vihar Road, Chandivali, Vs. Andheri (E), Mumbai-400 072

…as been made on conjectures and surmises. The co-ordinate bench also considered the decision rendered by Hon’ble Bombay High Court in the case of Nikung Eximp 34 I.T.A. No. 6656/Mum/2017 & others Arch Pharmalabs Ltd & Arch Impex P. Ltd. Enterprises (P) Ltd (372 ITR 619), wherein the Hon’ble High Court had also confirmed the deletion of the addition of alleged bogus purchases by observing that the nonproduction of suppliers before the AO cannot be considered to draw adverse inferences. However, since the assessee has purchased the goods locally and in the absence of transportation bills, the co-ordinate bench di…

Arch Pharmalabs Ltd., Mumbai vs. ACIT, CC-32, Mumbai

In the result, appeal of the assessee in ITA No

Bench: Hon’Ble Justice P. P. Bhatt & Hon’Ble Shri S. Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 6656/Mum/2017 (Ay: 2011-12) आयकरअपीलसं./ I.T.A. No. 7595/Mum/2011 (Ay: 2005-06) आयकरअपीलसं./ I.T.A. No. 7597/Mum/2011 (Ay: 2008-09) आयकरअपीलसं./ I.T.A. No. 3752/Mum/2012 (Ay: 2007-08) Cross Objection No. 06/Mum/2021 (Ay: 2004-05) Cross Objection No. 07/Mum/2021 (Ay: 2005-06) Acit Cc-32, Arch Pharmalabs Ltd. H-Wing, 4Th Floor, Tex Aayakar Bhavan, M. K. Road, Mumbai-400 020 बनाम/ Centre, Off. Saki Vihar Road, Chandivali, Vs. Andheri (E), Mumbai-400 072 स्थायीलेखासं./जीआइआरसं./ Pan No. Aaccm0306Q (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : & आयकरअपीलसं./ I.T.A. No. 8089/Mum/2011 (Ay: 2004-05) आयकरअपीलसं./ I.T.A. No. 8090/Mum/2011 (Ay: 2005-06) आयकरअपीलसं./ I.T.A. No. 6807/Mum/2017 (Ay: 2011-12) Arch Pharmalabas Ltd. Acit Cc-32, H-Wing, 4Th Floor, Tex Aayakar Bhavan, M. K. Road, Mumbai-400 020 बनाम/ Centre, Off. Saki Vihar Road, Chandivali, Vs. Andheri (E), Mumbai-400 072

…as been made on conjectures and surmises. The co-ordinate bench also considered the decision rendered by Hon’ble Bombay High Court in the case of Nikung Eximp 34 I.T.A. No. 6656/Mum/2017 & others Arch Pharmalabs Ltd & Arch Impex P. Ltd. Enterprises (P) Ltd (372 ITR 619), wherein the Hon’ble High Court had also confirmed the deletion of the addition of alleged bogus purchases by observing that the nonproduction of suppliers before the AO cannot be considered to draw adverse inferences. However, since the assessee has purchased the goods locally and in the absence of transportation bills, the co-ordinate bench di…

Anwar Abdul Haq Qureshi, Mumbai vs. ACIT-21(1), Mumbai

In the result, both assessee’s appeals are allowed

…) of the Act. As a matter of fact on many occasions on similar circumstances in quantum proceedings the disallowance itself has been deleted, on the touchstone of Honourable jurisdictional High Court decision in the case of Nikunj Eximp Enterprises Pvt. Ltd. (372 ITR 619). In our considered opinion on the facts and circumstances of the case assessee cannot be said to have been guilty of concealment or furnishing of inaccurate particulars of income. In this regard we draw support from the decision of a larger bench of the honourable Supreme Court in the case of Hindustan Steel Ltd. Vs. State of Orissa (83 ITR 26),…

M/S Rosy Blue (India) Pvt. Ltd., Mumbai vs. Dy. CIT Central Circle-8(3), Mumbai

In the result, appeal is partly allowed

Bench: Shri Saktijit Dey & Shri Rajesh Kumar

…see would not indulge in availing accommodation bills. Thus, he submitted, the addition made should be deleted. In support of his contention, the learned Authorised Representative relied upon the following decisions:– i) CIT v/s Nikunj Exim Enterprises Ltd., 372 ITR 619 (Bom.); ii) PCIT v/s Saporji Palonji Co. Ltd., 117 Taxman.com 625 (Bom.); iii) PCIT v/s Unipax India, 108 taxmann.com 454; and iv) PCIT v/s Vaman International Pvt. Ltd., ITA no.1940/2017 (Bom.) 17. The learned Departmental Representative strongly relined upon the observations of the Assessing Officer and learned Commissioner (Appeals). 18. We…

DCIT Central Circle-3(1), Mumbai vs. M/S Sur Gems, Mumbai

In the result, the appeals of the assessee are partly allowed and the appeals of the Revenue are dismissed

Bench: Shri Rajesh Kumar & Shri Ram Lal Negi

…shipping bills and proof of receipts from exports etc. The ld. AR, therefore, submitted that no addition is required to be made. In defence of his arguments the Ld. A.R. relied on the following decisions : CIT v/s M/s Nikunj Eximp Enterprises Pvt. Ltd. (Bom) 372 ITR 619 Babulal Borana v/s ITO 282 ITR 251 (Bom) PRI. CIT vs. MOHOMMAD HAJI ADAM & CO. & ORS. 104 CCH 0391 Mum HC Prin.CIT v/s Chawla Interbild Construction Pvt Ltd. 412 ITR 152 (Bom) 17. The Ld. A.R. also submitted that since the addition was made by the AO and partly sustained by the Ld. CIT(A) by ignoring the fact that no cross examination was allowed…

Sur Gems, Mumbai vs. DCIT, Mumbai

In the result, the appeals of the assessee are partly allowed and the appeals of the Revenue are dismissed

Bench: Shri Rajesh Kumar & Shri Ram Lal Negi

…shipping bills and proof of receipts from exports etc. The ld. AR, therefore, submitted that no addition is required to be made. In defence of his arguments the Ld. A.R. relied on the following decisions : CIT v/s M/s Nikunj Eximp Enterprises Pvt. Ltd. (Bom) 372 ITR 619 Babulal Borana v/s ITO 282 ITR 251 (Bom) PRI. CIT vs. MOHOMMAD HAJI ADAM & CO. & ORS. 104 CCH 0391 Mum HC Prin.CIT v/s Chawla Interbild Construction Pvt Ltd. 412 ITR 152 (Bom) 17. The Ld. A.R. also submitted that since the addition was made by the AO and partly sustained by the Ld. CIT(A) by ignoring the fact that no cross examination was allowed…