How many judgments cite CIT v. Nikunj Eximp?

103 judgments on BharatTax cite CIT v. Nikunj Eximp (216 Taxmann.com 171), spanning 2016 to 2026.

Which sections of the Income Tax Act does CIT v. Nikunj Eximp come up under?

It is most often cited in judgments turning on Section 132, Section 132(4), Section 133(6), Section 133A, Section 143(1), Section 143(3).

CIT v. Nikunj Eximp

216 Taxmann.com 171High Court2013#1054 most cited

What is CIT v. Nikunj Eximp authority for?

The Assessing Officer must consider additional evidence produced before the CIT(A) under Rule 46A and cannot reject it without proper appreciation of the facts, especially when the assessee was prevented by sufficient cause from producing it earlier.

103

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2026.

Also referred to as

CIT v. Nikunj Eximp · Rule 46A · additional evidence · CIT(A) · Assessing Officer · sufficient cause · remand report · natural justice

Sections most often in play

Section 132 Section 132(4)Section 133(6)Section 133A Section 143(1)Section 143(3)Section 147 Section 148

Issues it is cited on

section 133(6)section 143(1)section 69c genuineness of the transaction reassessment proceedings section 148 section 147 section 143(2)section 68 business total income person

Judgments citing CIT v. Nikunj Eximp

Ramniklal Sivji Savla, Mumbai vs. ITO, Ward 19 (3)(1), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 6696/MUM/2019[2011-12]Status: DisposedITAT Mumbai03 Aug 2021AY 2011-12

Bench: Shri C.N. Prasad, Hon'Bleshri Ramniklal Sivji Savla V. Income Tax Officer -19(3)(1) 74, Muljibai Building 3Rd & 4Th Floor, Pratshtha Bhawan Khetwadi Main Road M.K. Road, Mumbai - 400020 Behind Alankar Cinema Mumbai - 400004 Pan: Aacps7486C (Appellant) (Respondent) Assessee By : None Department By : Smita Verma

For Appellant: NoneFor Respondent: Smita Verma

Section 143(1)Section 147Section 251(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “SMC” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER Shri Ramniklal Sivji Savla v. Income Tax Officer -19(3)(1) 74, Muljibai Building 3rd & 4th Floor, Pratshtha Bhawan Khetwadi Main Road M.K. Road, Mumbai - 400020 Behind Alankar Cinema Mumbai - 400004 PAN: AACPS7486C (Appellant) (Respondent) Assessee by : None Department by : Smita Verma Date of Hearing : 14.07.2021 Date of Pronouncement : 03.08.2021 O R D E R PER C.N. PRASAD (JM) 1. This appeal is filed by the assessee against order of the Learned Commissioner of Income Tax (Appeals)–30, Mumb…

Vinod C. Sanghavi, Mumbai vs. ITO 19 (3)(5), Mumbai

In the result, appeals of the assessee are partly allowed

ITA 6210/MUM/2018[2009-10]Status: DisposedITAT Mumbai03 Aug 2021AY 2009-10

Bench: Shri C.N. Prasad, Hon'Ble & Shri Vinod C. Sanghavi V. Income Tax Officer -19(3)(5) Room No. 7, Ground Floor Matru Mandir, Tardev Road Shop No. 124/138, Suryadarshan Mumbai – 400007 2Nd Kumbharwada, Mumbai -400004 Pan: Batps4691H (Appellant) (Respondent) Assessee By : Shri Dhaval Shah Department By : Shri Sanjay J. Sethi

For Appellant: Shri Dhaval ShahFor Respondent: Shri Sanjay J. Sethi

Section 143(1)Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “SMC” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER & Shri Vinod C. Sanghavi v. Income Tax Officer -19(3)(5) Room No. 7, Ground Floor Matru Mandir, Tardev Road Shop No. 124/138, Suryadarshan Mumbai – 400007 2nd Kumbharwada, Mumbai -400004 PAN: BATPS4691H (Appellant) (Respondent) Assessee by : Shri Dhaval Shah Department by : Shri Sanjay J. Sethi Date of Hearing : 13.07.2021 Date of Pronouncement : 03.08.2021 O R D E R PER C.N. PRASAD (JM) 1. These appeals are filed by the assessee against different orders of the Learned Commissioner of Income…

M/S Roopa Trading Co., Mumbai vs. ITO Ward 17(3)(2), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 712/MUM/2020[2011-12]Status: DisposedITAT Mumbai02 Aug 2021AY 2011-12

Bench: Shri C.N. Prasad, Hon'Blem/S. Roopa Trading Co. V. Income Tax Officer -17(3)(2) 138, 2Nd Floor Kautilya Bhavan, 1St Floor Bkc, Bandra (E), Mumbai -400051 Gagdevi Street Masjid Bunder Mumbai - 400003 Pan: Aajfr5373A (Appellant) (Respondent) Assessee By : None Department By : Smita Verma

For Appellant: NoneFor Respondent: Smita Verma

Section 133(6)Section 143(1)Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “SMC” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER M/s. Roopa Trading Co. v. Income Tax Officer -17(3)(2) 138, 2nd Floor Kautilya Bhavan, 1st Floor BKC, Bandra (E), Mumbai -400051 Gagdevi Street Masjid Bunder Mumbai - 400003 PAN: AAJFR5373A (Appellant) (Respondent) Assessee by : None Department by : Smita Verma Date of Hearing : 15.07.2021 Date of Pronouncement : 02.08.2021 O R D E R PER C.N. PRASAD (JM) 1. This appeal is filed by the assessee against order of the Learned Commissioner of Income Tax (Appeals)–28, Mumbai [hereinafter in short…

Hiraram Choudhary, Mumbai vs. ITO 19 (2)(5), Mumbai

In the result, appeals of the assessee are partly allowed

ITA 6604/MUM/2019[2011-12]Status: DisposedITAT Mumbai30 Jul 2021AY 2011-12

Bench: Shri C.N. Prasad, Hon'Ble

For Appellant: NoneFor Respondent: Shri Sanjay J. Sethi

Section 143(1)Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “SMC” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER ITA NOs. 6603 & 6604/MUM/2019 (A.Ys: 2010-11 & 2011-12) Shri Hiraram T. Choudhary v. Income Tax Officer -19(1)(5) Sokhare Bhavan, 57 Room No. 215, 2nd Floor Room No. 4, Ground Floor Matru Mandir, Tardev Road 3rd Kumbarwada, Mumbai -400004 Mumbai – 400007 PAN: AAAPC7750P (Appellant) (Respondent) Assessee by : None Department by : Shri Sanjay J. Sethi Date of Hearing : 13.07.2021 Date of Pronouncement : 30.07.2021 O R D E R PER C.N. PRASAD (JM) 1. These appeals are filed by the assessee agains…

Hiraram Choudhary, Mumbai vs. ITO 19 (2)(5), Mumbai

In the result, appeals of the assessee are partly allowed

ITA 6603/MUM/2019[2010-11]Status: DisposedITAT Mumbai30 Jul 2021AY 2010-11

Bench: Shri C.N. Prasad, Hon'Ble

For Appellant: NoneFor Respondent: Shri Sanjay J. Sethi

Section 143(1)Section 147

M/S Sunmoon Enterprises, Mumbai vs. Asst CIT 19 (3), Mumbai

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

ITA 7746/MUM/2019[2007-08]Status: DisposedITAT Mumbai26 Jul 2021AY 2007-08

Bench: Shri Shamim Yahya Accountantmember & Shri Pavan Kumar Gadaleassessment Year: 2007-08 M/S Sunmoon Enterprises, Assistant Commissioner Of Fc-8160A, Fc-8161, Fc-8162, Bharat Income Tax-19(3), Diamond Bourse, Bandra Kurla Vs. Matru Mandir Bldg. Complex, Bandra East, Mumbai-400007. Mumbai-400051. Pan No. Aacfs 2954 D Appellant Respondent

For Appellant: Mr. Ketan Vajani, ARFor Respondent: Mr. Vijay Kumar Menon, DR

Section 139(2)Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 271Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E” MUMBAI BEFORE SHRI SHAMIM YAHYA ACCOUNTANTMEMBER AND SHRI PAVAN KUMAR GADALE JUDICIAL MEMBER Assessment Year: 2007-08 M/s Sunmoon Enterprises, Assistant Commissioner of FC-8160A, FC-8161, FC-8162, Bharat Income Tax-19(3), Diamond Bourse, Bandra Kurla Vs. Matru Mandir Bldg. Complex, Bandra East, Mumbai-400007. Mumbai-400051. PAN No. AACFS 2954 D Appellant Respondent Assessee by : Mr. Ketan Vajani, AR Revenue by : Mr. Vijay Kumar Menon, DR Date of Hearing : 15/07/2021 Date of pronouncement : 26/07/2021 ORDER PER PAVAN KUMAR GADALE, J.M. The assessee has filed…

Amod Exports, Mumbai vs. ACIT 31 (1), Mumbai

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

ITA 321/MUM/2020[2011-12]Status: DisposedITAT Mumbai20 Jul 2021AY 2011-12

Bench: Shri Shamim Yahya & Shri Pavan Kumar Gadaleassessment Year: 2011-12 Amod Exports, Acit-31(1), 163/164, New Satguru Industrial Aayakarbhavan, M.K. Road, Estate, Western Express Highway, Mumbai-400020. Vs. Goregaon, Mumbai-400063 Pan No. Aabfa 2229 C Appellant Respondent Assessee By : Mr. Vimalpunmiya, Ar Revenue By : Mr. Brajendra Kumar, Dr

For Appellant: Mr. VimalPunmiya, ARFor Respondent: Mr. Brajendra Kumar, DR

Section 133(6)Section 143(2)Section 143(3)Section 148Section 234ASection 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A” MUMBAI BEFORE SHRI SHAMIM YAHYA ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE JUDICIAL MEMBER Assessment Year: 2011-12 Amod Exports, ACIT-31(1), 163/164, New Satguru Industrial AayakarBhavan, M.K. Road, Estate, Western Express Highway, Mumbai-400020. Vs. Goregaon, Mumbai-400063 PAN No. AABFA 2229 C Appellant Respondent Assessee by : Mr. VimalPunmiya, AR Revenue by : Mr. Brajendra Kumar, DR Date of Hearing : 14/07/2021 Date of pronouncement : 20/07/2021 ORDER PER PAVAN KUMAR GADALE, J.M. The assessee has filed an appeal against the order of Commissioner of Inc…

Anmol Knit Wears Ltd., Mumbai vs. ITO 12 (1)(2), Mumbai

In the result, the appeal filed by the assessee’ is partly allowed

ITA 6858/MUM/2019[2010-11]Status: DisposedITAT Mumbai12 Jul 2021AY 2010-11

Bench: Shri Shamim Yahya, Hon'Ble & Shri Pavan Kumar Gadale, Hon'Ble

For Appellant: NoneFor Respondent: Shri Brajendra Kumar

Section 133(6)Section 143(1)Section 143(2)Section 143(3)Section 14ASection 250Section 271(1)(c)Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “A” BENCH, MUMBAI BEFORE SHRI SHAMIM YAHYA, HON'BLE ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, HON'BLE JUDICIAL MEMBER ITA.NO.6858/MUM/2019(A.Y. 2010-11) Anmol Knit Wears Ltd., v. Income Tax Officer–12(1)(1) Aayakar Bhavan, M.K. Road 304, AmanSoltaire CHSL Mumbai - 400020 Chandavarkar Road Borivali (W), Mumbai -400092 PAN: AADCA0645F (Appellant) (Respondent) Assessee by : None Department by : Shri Brajendra Kumar Date of Hearing : 08.07.2021 Date of Pronouncement : 12.07.2021 O R D E R PER PAVAN KUMAR GADALE .JM. 1. The Assessee has filed the appeal agai…

Shri Mahendranath Trivedi, Mumbai vs. JCIT - 18(2), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 3068/MUM/2019[2011-12]Status: DisposedITAT Mumbai14 Jun 2021AY 2011-12

Bench: Shri C.N. Prasad, Hon'Bleshri S. Rifaur Rahman, Hon'Bleshri Mahendranath Trivedi V. Jcit -18(2) 221, Bussa Industrial Estate Piramal Chambers, Parel Prabhadevi, Mumbai - 400025 Mumbai – 400 012 Pan: Aaapt6043J (Appellant) (Respondent) Assessee By : None Department By : Shri Bharat Andhle

For Appellant: NoneFor Respondent: Shri Bharat Andhle

Section 131Section 133(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “D” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER Shri Mahendranath Trivedi v. JCIT -18(2) 221, Bussa Industrial Estate Piramal Chambers, Parel Prabhadevi, Mumbai - 400025 Mumbai – 400 012 PAN: AAAPT6043J (Appellant) (Respondent) Assessee by : None Department by : Shri Bharat Andhle Date of Hearing : 14.06.2021 Date of Pronouncement : 14.06.2021 O R D E R PER C.N. PRASAD (JM) 1. This appeal is filed by the assessee against order of the Learned Commissioner of Income Tax (Appeals)–48, Mumbai [he…

Shri. Mahendrakumar Gulraj Jain, Mumbai vs. ITO 19(2)(3), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 4717/MUM/2019[2011-12]Status: DisposedITAT Mumbai09 Feb 2021AY 2011-12

Bench: Shri C.N. Prasad, Hon'Bleshri Mahendrakumar Gulraj Jain V. Income Tax Officer -19(2)(3) C/O. D.C. Bothra & Co. Llp (Ca) 2Nd Floor, Matru Mandir 297 Tardeo Road Tardev Road, Mumbai – 400007 Wille Mansion, 1St Floor Opp. Bank Of India, Nana Chowk Mumbai - 400007 Pan: Aadpj2988D (Appellant) (Respondent) Assessee By : Shri Rajkumar Singh Department By : Shri Sanjay J. Sethi

For Appellant: Shri Rajkumar SinghFor Respondent: Shri Sanjay J. Sethi

Section 143(1)Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “SMC” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER Shri Mahendrakumar Gulraj Jain v. Income Tax Officer -19(2)(3) C/o. D.C. Bothra & Co. LLP (CA) 2nd Floor, Matru Mandir 297 Tardeo Road Tardev Road, Mumbai – 400007 Wille Mansion, 1st Floor Opp. Bank of India, Nana Chowk Mumbai - 400007 PAN: AADPJ2988D (Appellant) (Respondent) Assessee by : Shri Rajkumar Singh Department by : Shri Sanjay J. Sethi Date of Hearing : 21.01.2021 Date of Pronouncement : 09.02.2021 O R D E R PER C.N. PRASAD (JM) 1. This appeal is filed by the assessee against order…

Ramesh D Jain HUF, Mumbai vs. ITO 19 (3)(1), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 4673/MUM/2019[2009-10]Status: DisposedITAT Mumbai03 Feb 2021AY 2009-10

Bench: Shri C.N. Prasad, Hon'Blem/S. Ramesh D. Jain (Huf) V. Income Tax Officer – 19(3)(1) Shop No. 3,56/64 Matru Mandir, Grant Road Nanubhai Desai Road Mumbai – 400 007 C.P.Tank, Mumbai - 400004 Pan: Aafhr4464J (Appellant) (Respondent) Shri Gopalkrishna Rao Assessee By : Department By Shri Sanjay J. Sethi

For Appellant: Department by Shri Sanjay J. Sethi

Section 133(6)Section 143(1)Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “SMC” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER M/s. Ramesh D. Jain (HUF) v. Income Tax Officer – 19(3)(1) Shop No. 3,56/64 Matru Mandir, Grant Road Nanubhai Desai Road Mumbai – 400 007 C.P.Tank, Mumbai - 400004 PAN: AAFHR4464J (Appellant) (Respondent) Shri Gopalkrishna Rao Assessee by : Department by Shri Sanjay J. Sethi Date of Hearing : 20.01.2021 Date of Pronouncement : 03.02.2021 O R D E R PER C.N. PRASAD (JM) 1. This appeal is filed by the assessee against order of the Learned Commissioner of Income Tax (Appeals)–6, Mumbai [hereinaf…

Pavapuri Metals & Tubes, Mumbai vs. ITO 19 (2)(5), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 1148/MUM/2019[2009-10]Status: DisposedITAT Mumbai29 Sept 2020AY 2009-10

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Blem/S. Pavapuri Metals & Tubes V. Income Tax Officer 15, Vimal Darshan Bldg., Ward – 19(2)(5) 9Th Khetwadi Lane Room No. 210, 2Nd Floor Mumbai – 400 004 Matru Mandir Tardev Road Pan: Aagfp4994G Mumbai – 400 007 (Appellant) (Respondent) Assessee By : Shri Akash Kumar Department By : Shri R. Bhoopathi

For Appellant: Shri Akash KumarFor Respondent: Shri R. Bhoopathi

Section 143(1)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI RAJESH KUMAR, HON'BLE ACCOUNTANT MEMBER M/s. Pavapuri Metals & Tubes v. Income Tax Officer 15, Vimal Darshan Bldg., Ward – 19(2)(5) 9th Khetwadi Lane Room No. 210, 2nd Floor Mumbai – 400 004 Matru Mandir Tardev Road PAN: AAGFP4994G Mumbai – 400 007 (Appellant) (Respondent) Assessee by : Shri Akash Kumar Department by : Shri R. Bhoopathi Date of Hearing : 11.02.2020 Date of Pronouncement : 29.09.2020 O R D E R PER C.N. PRASAD (JM) 1. This appeal is filed by the assessee against the order of t…

ITO, Ward- 1(4), Mumbai vs. Girijashankar Bishwamber Choudhary, Mumbai

In the result, appeals filed by the revenue are dismissed and cross

ITA 7015/MUM/2018[2010-11]Status: DisposedITAT Mumbai29 Sept 2020AY 2010-11

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Ble

For Appellant: Shri S.L. JainFor Respondent: Shri R. Bhoopathi

Section 143(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI RAJESH KUMAR, HON'BLE ACCOUNTANT MEMBER ITA NOs. 7014 & 7015/MUM/2018 (A.Ys: 2010-11 & 2011-12) Income Tax Officer v. Shri Girijashankar Bishwamber Choudhary Prop: JAIS Enterprises Ward – 1(4) 6/602, Vasant Lawns, Pokharan Road No. 2 Room No. 11, 6th Floor, B-Wing Near Jupiter Hospital Wagale Industrial Estate Majiwada, Thane – 400 601 Thane(w), 400 604 PAN: ADDPC6827B (Appellant) (Respondent) CO.NO. 279 & 280/MUM/2019 [ARISING OUT OF ITA NOs. 7014 & 7015/MUM/2018 (A.Ys: 2010-11 & 2011-12)] Sh…

ITO, Ward- 1(4), Mumbai vs. Girijashankar Bishwamber Choudhary, Mumbai

In the result, appeals filed by the revenue are dismissed and cross

ITA 7014/MUM/2018[2010-11]Status: DisposedITAT Mumbai29 Sept 2020AY 2010-11

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Ble

For Appellant: Shri S.L. JainFor Respondent: Shri R. Bhoopathi

Section 143(1)

Sawalcahd B Sanghvi, Mumbai vs. Income Tax Officer WD 19(3)(2), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 1184/MUM/2019[2009-10]Status: DisposedITAT Mumbai13 Mar 2020AY 2009-10

Bench: Shri C.N. Prasad, Hon'Ble & Shri S. Rifaur Rahman, Hon'Blesawalchand B. Sanghvi V. Income Tax Officer 72, Bhavnagari Building Ward – 19(3)(2) Nanubhai Desai Road Matru Mandir, Mumbai Girgaum, Mumbai – 400 004 Pan: Abfps0172B (Appellant) (Respondent) Assessee By : Shri H.A. Shah Department By : Shri Kiran Unavekar

For Appellant: Shri H.A. ShahFor Respondent: Shri Kiran Unavekar

Section 143(1)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER Sawalchand B. Sanghvi v. Income Tax Officer 72, Bhavnagari Building Ward – 19(3)(2) Nanubhai Desai Road Matru Mandir, Mumbai Girgaum, Mumbai – 400 004 PAN: ABFPS0172B (Appellant) (Respondent) Assessee by : Shri H.A. Shah Department by : Shri Kiran Unavekar Date of Hearing : 27.02.2020 Date of Pronouncement : 13.03.2020 O R D E R PER C.N. PRASAD (JM) 1. This appeal is filed by the assessee against the order of the Learned Commissioner of Income Tax…

Ravindra P. Jadhav, Mumbai vs. ITO - WD - 3 (5), Mumbai

In the result appeals of the assessee are partly allowed

ITA 5583/MUM/2018[2011-12]Status: DisposedITAT Mumbai22 Nov 2019AY 2011-12

Bench: Shri C.N. Prasad, Hon'Ble & Shri Manoj Kumar Aggarwal, Hon'Ble

For Appellant: NoneFor Respondent: Shri Akhtar H. Ansari

Section 143(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI MANOJ KUMAR AGGARWAL, HON'BLE ACCOUNTANT MEMBER ITA NOs. 5581, 5582 & 5583/MUM/2018 (A. Ys: 2009-10, 2010-11 & 2011-12) Shri Ravindra P. Jadhav v. Income Tax Officer, Ward 3(5) Prop. M/s. Raviraj Chemicals Rani Mansion, Murbad Road A-102, Silver Coin Near Bhanu Nagar Kalyan (W) - 421301 Bhagatsingh Road, Dombivli (E) Thane – 421201 PAN: AARPJ3618E (Assessee) (Respondent) Assessee by : None Department by : Shri Akhtar H. Ansari Date of Hearing : 14.11.2019 Date of Pronouncement : 22.11.2019…

Ravindra P. Jadhav, Mumbai vs. ITO - WD - 3 (5), Mumbai

In the result appeals of the assessee are partly allowed

ITA 5582/MUM/2018[2010-11]Status: DisposedITAT Mumbai22 Nov 2019AY 2010-11

Bench: Shri C.N. Prasad, Hon'Ble & Shri Manoj Kumar Aggarwal, Hon'Ble

For Appellant: NoneFor Respondent: Shri Akhtar H. Ansari

Section 143(1)

Ashoka Builders, Mumbai vs. ACIT RG 19(3), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 2244/MUM/2018[2009-10]Status: DisposedITAT Mumbai12 Jul 2019AY 2009-10

Bench: Shri C.N. Prasad, Hon'Ble & Shri Manoj Kumar Aggarwal, Hon'Blem/S. Ashoka Builders V. The Asst. Cit Range – 19(3) 209-212, Veena Beena Piramal Chamber Turner Road, Bandra (W) Mumbai – 400012 Mumbai – 400 050 Pan: Aabfa 3175 B (Assessee) (Respondent) Assessee By : Shri Hari Raheja Department By : Shri Rajesh Kumar Yadav

For Appellant: Shri Hari RahejaFor Respondent: Shri Rajesh Kumar Yadav

Section 133(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI MANOJ KUMAR AGGARWAL, HON'BLE ACCOUNTANT MEMBER M/s. Ashoka Builders v. The Asst. CIT Range – 19(3) 209-212, Veena Beena Piramal Chamber Turner Road, Bandra (W) Mumbai – 400012 Mumbai – 400 050 PAN: AABFA 3175 B (Assessee) (Respondent) Assessee by : Shri Hari Raheja Department by : Shri Rajesh Kumar Yadav Date of Hearing : 22.04.2019 Date of Pronouncement : 12.07.2019 O R D E R PER C.N. PRASAD (JM) 1. This appeal is filed by the assessee against the order of the Learned Commissioner of Income…

Shree Govind Silk Mills Pvt. Ltd., Mumbai vs. ITO 4(3)(4), Mumbai

In the result, appeals of the assessee are partly allowed

ITA 3137/MUM/2018[2006-07]Status: DisposedITAT Mumbai30 Apr 2019AY 2006-07

Bench: Shri C.N. Prasad, Hon'Ble

For Appellant: Shri Vimal PunmiyaFor Respondent: Ms. Kusum Bansal

Section 133ASection 143(3)Section 148Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER ITA NOs. 3134,3135 & 3137/MUM/2018 (A.Ys: 2009-10, 2005-06 & 2006-07) M/s. Shree Govind Silk Mills Pvt. Ltd. v. Income Tax Officer – 4(3)(4) 4/A-2, 4th Floor, Court Chambers, Room No. 637, 6th Floor, New Marine Lines Aayakar Bhavan, M.K. Road, Mumbai – 400 020 Mumbai-400 020 PAN: AAFCS 1483 F (Appellant) (Respondent) Assessee by : Shri Vimal Punmiya Department by : Ms. Kusum Bansal Date of Hearing : 19.02.2019 Date of Pronouncement : 30.04.2019 O R D E R PER C.N. PRASAD (JM) 1. These three appeals ar…

Shree Govind Silk Mills Pvt. Ltd., Mumbai vs. Room No. 637, 6Th Floor, Aayakar Bhavan, M.Kroad, Mumbai

In the result, appeals of the assessee are partly allowed

ITA 3135/MUM/2018[2005-06]Status: DisposedITAT Mumbai30 Apr 2019AY 2005-06

Bench: Shri C.N. Prasad, Hon'Ble

For Appellant: Shri Vimal PunmiyaFor Respondent: Ms. Kusum Bansal

Section 133ASection 143(3)Section 148Section 69C