How many judgments cite CIT v. Nitin S. Garg?

47 judgments on BharatTax cite CIT v. Nitin S. Garg (208 Taxmann 16), spanning 2016 to 2026.

Which sections of the Income Tax Act does CIT v. Nitin S. Garg come up under?

It is most often cited in judgments turning on Section 133(6), Section 143(3), Section 41(1), Section 142(1), Section 68, Section 133A.

CIT v. Nitin S. Garg

208 Taxmann 16High Court2012#2485 most cited

What is CIT v. Nitin S. Garg authority for?

A trading liability acknowledged and continued to be shown in the balance sheet cannot be treated as cessation of liability under Section 41(1) merely because it remained outstanding for several years, unless the assessee has written it off in its books. The Assessing Officer must prove that the assessee obtained a benefit.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2016 to 2026.

Also referred to as

CIT v. Nitin S. Garg · Section 41(1) · cessation of trading liability · sundry creditors · outstanding liabilities · acknowledgement of liability · balance sheet · written off · Assessing Officer onus

Also reported as

22 Taxmann.com 59

Sections most often in play

Section 133(6)Section 143(3)Section 41(1)Section 142(1)Section 68 Section 133A Section 1961 Section 69C

Read the full judgment

Issues it is cited on

section 24(1)remission or cessation of liability trade creditors section 41(1)section 41 percentage completion method sundry creditors section 40a(2)(b)section 40a(2)section 36(1)(vii)commercial expediency disallowance of interest expenditure

Judgments citing CIT v. Nitin S. Garg

DCIT, New Delhi vs. M/S Ajay Enterprises Pvt. Ltd., New Delhi

Appeal is dismissed and appeal of the assessee in ITA No

ITA 2083/DEL/2015[2012-13]Status: DisposedITAT Delhi30 Jul 2021AY 2012-13

Bench: Shri Amit Shukla & Shri Dr. B.R.R. Kumar

For Appellant: S/Shri Pradeep Dinodia & R.KFor Respondent: Date of hearing

Section 143(3)Section 41(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI Dr. B.R.R. KUMAR, ACCOUNTANT MEMBER I.T.A. No.899/DEL/2013 & 1704/DEL/2015 Assessment Year: 2009-10 & 2012-13 Ajay Enterprises Pvt. Ltd., Vs. DCIT, 8th Floor, Eros Corporate Tower, Central Circle-6, Nehru Place, New Delhi. New Delhi. TAN/PAN: AAACA1967D (Appellant) (Respondent) I.T.A. No.1348 & 1349/DEL/2013, 5776/DEL/2014 & 2083/DEL/2015 Assessment Year: 2008-09, 2009-10, 2011-12 & 2012-13 DCIT, Vs. Ajay Enterprises Pvt. Central Circle-6, Ltd., New Delhi 8th Floor, Eros Corporate Tower, Nehru Place,…

Ajay Enterprises Pvt. Ltd., New Delhi vs. DCIT, New Delhi

Appeal is dismissed and appeal of the assessee in ITA No

ITA 1704/DEL/2015[2012-13]Status: DisposedITAT Delhi30 Jul 2021AY 2012-13

Bench: Shri Amit Shukla & Shri Dr. B.R.R. Kumar

For Appellant: S/Shri Pradeep Dinodia & R.KFor Respondent: Date of hearing

Section 143(3)Section 41(1)

DCIT, New Delhi vs. M/S. Ajay Enterprises Pvt. Ltd., New Delhi

Appeal is dismissed and appeal of the assessee in ITA No

ITA 5776/DEL/2014[2011-12]Status: DisposedITAT Delhi30 Jul 2021AY 2011-12

Bench: Shri Amit Shukla & Shri Dr. B.R.R. Kumar

For Appellant: S/Shri Pradeep Dinodia & R.KFor Respondent: Date of hearing

Section 143(3)Section 41(1)

DCIT, New Delhi vs. M/S Ajay Enterprises Pvt. Ltd., New Delhi

Appeal is dismissed and appeal of the assessee in ITA No

ITA 1349/DEL/2013[2009-10]Status: DisposedITAT Delhi30 Jul 2021AY 2009-10

Bench: Shri Amit Shukla & Shri Dr. B.R.R. Kumar

For Appellant: S/Shri Pradeep Dinodia & R.KFor Respondent: Date of hearing

Section 143(3)Section 41(1)

The ACIT-5(1), Indore vs. M/S. Sunderdeep Construction Pvt. Ltd., Indore

In the result all the grounds raised by the Revenue are

ITA 380/IND/2017[2012-13]Status: DisposedITAT Indore25 Mar 2021AY 2012-13

Bench: Hon’Ble Kul Bharat & Hon’Ble Manish Boradassessment Year 2012-13

Section 143(2)Section 143(3)Section 40A(3)Section 41(1)(a)Section 68

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE KUL BHARAT, JUDICIAL MEMBER AND HON’BLE MANISH BORAD, ACCOUNTANT MEMBER Assessment Year 2012-13 ACIT-5(1), Indore : Revenue V/s M/s Sunderdeep Construction Pvt. Ltd, 35-A, Dindayal Upadhyay Nagar, Indore : Respondent PAN : AAACU2189B Revenue by Shri Harshit Bari, Sr. DR Assessee by S/Shri Girish Agrawal, Vijay Bansal & Ms. Nisha Lahoti, ARs Date of Hearing 08.03.2021 Date of Pronouncement 25.03.2021 O R D E R PER MANISH BORAD, A.M The above captioned appeals filed at the instance of the Revenue…

The DCIT, Circle-1(1)(1), Ahmedabad vs. Adani Wilmair Ltd., Ahmedabad

In the result, the CO. of the assessee is partly allowed

ITA 1761/AHD/2016[2011-12]Status: DisposedITAT Ahmedabad19 Aug 2020AY 2011-12

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./Ita No. 1761/Ahd/2016 With C.O. No.133/Ahd/2016 "नधा"रण वष"/Asstt. Year: 2011-2012 D.C.I.T., Adani Wilmar Ltd., Circle-1(1)(1), Vs. “Fortune House”, Ahmedabad. Near Adani House Mithakali Cross Roads, Navrangpura, Ahmedabad Pan: Aabca8056G

For Appellant: Shri S.N. Soparkar, Sr. Advocate with Shri Parin Shah, &For Respondent: Shri Vinod Tanwani, Sr. D.R

Section 10(34)Section 14ASection 41(1)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ D’’ BENCH, AHMEDABAD (CONDUCTED THROUGH VIRTUAL COURT AT AHMEDABAD) BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT And SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ITA No. 1761/AHD/2016 With C.O. No.133/Ahd/2016 "नधा"रण वष"/Asstt. Year: 2011-2012 D.C.I.T., Adani Wilmar Ltd., Circle-1(1)(1), Vs. “Fortune House”, Ahmedabad. Near Adani House Mithakali Cross Roads, Navrangpura, Ahmedabad PAN: AABCA8056G (Applicant) (Respondent) Revenue by : Shri Vinod Tanwani, Sr. D.R Assessee by : Shri S.N. Soparkar, Sr. Advocate with Shri Parin Shah, &…

DCIT, Cir.4(2), Ahmedabad vs. Shri Nrupal Narendra Shah, Ahmedabad

In the result, appeal of the Revenue is dismissed

ITA 2655/AHD/2017[2014-15]Status: DisposedITAT Ahmedabad19 Feb 2020AY 2014-15

Bench: Shri Mahavir Prasad & Shri Waseem Ahmedआयकर अपील सं./Ita No. 2655/Ahd/2017 ("नधा"रण वष"/Assessment Year : 2014-15) The Dcit Shri Nrupal Narendra Shah बनाम/ Vs. Circle-4(2) A/9, Karmachari Nagar-2 Ahmedabad Ranna Park, Ghatlodiya Ahmedabad "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Apbps 6278 L .. (अपीलाथ"/Appellant) (""यथ" / Respondent) अपीलाथ" ओर से/ Appellant By : Shri Vidhyut Trivedi, Sr.Dr ""यथ" क" ओर से/Respondent By: Shri S.N. Divatia, Ar

For Appellant: Shri Vidhyut Trivedi, Sr.DRFor Respondent: Shri S.N. Divatia, AR

Section 41(1)Section 44A

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “ B ” BENCH, AHMEDABAD BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER And SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ITA No. 2655/Ahd/2017 ("नधा"रण वष"/Assessment Year : 2014-15) The DCIT Shri Nrupal Narendra Shah बनाम/ Vs. Circle-4(2) A/9, Karmachari Nagar-2 Ahmedabad Ranna Park, Ghatlodiya Ahmedabad "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : APBPS 6278 L .. (अपीलाथ"/Appellant) (""यथ" / Respondent) अपीलाथ" ओर से/ Appellant by : Shri Vidhyut Trivedi, Sr.DR ""यथ" क" ओर से/Respondent by: Shri S.N. Divatia, AR 03/02/2020 स…

The ITO., Ward-2(1)(1), Ahmedabad vs. Gayatri Intermediates Pvt. Ltd., Ahmedabad

In the result, appeal filed by the Revenue is dismissed

ITA 3074/AHD/2015[2012-13]Status: DisposedITAT Ahmedabad10 Dec 2019AY 2012-13

Bench: Shri Pradip Kumar Kedia & Shri Mahavir Prasad)

For Appellant: Shri Lalit P. Jain, Sr. D.RFor Respondent: Shri Tushar Hemani & P.B. Parmar

Section 41Section 41(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “C” BENCH (BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER & SHRI MAHAVIR PRASAD, JUDICIAL MEMBER) ITA. No: 3074/AHD/2015 (Assessment Year: 2012-13) Income Tax Officer, Ward- V/S M/s Gayatri Intermediates 2(1)(1), Ahmedabad Ltd. 201/2/3 Phase-III, GIDC, Vatva, Ahmedabad (Appellant) (Respondent) PAN: AAACG5330N Appellant by : Shri Lalit P. Jain, Sr. D.R. Respondent by : Shri Tushar Hemani & P.B. Parmar (आदेश)/ORDER Date of hearing : 03 -10-2019 Date of Pronouncement : 10 -12-2019 PER MAHAVIR PRASAD, JUDICIAL MEMBER 1. This appeal filed by the Revenu…

ACIT 32(3), Mumbai vs. Rushi Builders & Developers, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 580/MUM/2017[2010-11]Status: DisposedITAT Mumbai24 Apr 2019AY 2010-11

Bench: Shri Rajesh Kumar & Shri Ram Lal Negiassessment Year: 2010-11

For Appellant: Dr. K. Shivaram, A.RFor Respondent: Shri D.G. Pansari, D.R

Section 133(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “D”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI RAM LAL NEGI, JUDICIAL MEMBER Assessment Year: 2010-11 ACIT 32(3), M/s. Rushi Builders & R No.108, 1st Floor, Developers, C-11, Ronit Arcade, 2nd Floor, Pratyakshkar Bhavan, Vs. Opp. MTNL Exchange, BKC Bandra, Poisar S.V. Road, Mumbai - 400051 Kandiwali (W), Mumbai – 400 067 PAN: AAHFR 4343J (Appellant) (Respondent) CO No.356/M/2017 Assessment Year: 2010-11 M/s. Rushi Builders & ACIT 32(3), Developers, R No.108, 1st Floor, Ronit Arcade, 2nd Floor, C-11, Opp. MTNL Exchange, Vs. Pratyakshkar Bhav…

Navrangpura Organisers & Dev. Pvt. Ltd., Ahmedabad vs. The Deputy Commissioner of Income Tax, Circle-3(1)(1), Ahmedabad

ITA 338/AHD/2017[2000-01]Status: DisposedITAT Ahmedabad19 Mar 2019AY 2000-01

Bench: Shri Rajpal Yadav & Shri Amarjit Singh

For Respondent: Shri O.P. Vaishnav, CIT-DR

Section 143(2)Section 143(3)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ । IN THE INCOME TAX APPELLATE TRIBUNAL, “B” BENCH, AHMEDABAD BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER AND SHRI AMARJIT SINGH, ACCOUNTANT MEMBER IT(SS)A.No.99/Ahd/2011 Asstt.Year 2006-07 AND Asstt.Year 2007-08 AND Asstt.Year : 2000-01 ACIT, Cir.5 Navratna Organizers & Developers P. Ltd., 2nd Floor, Kaycrest Vs Ahmedabad. Opp: Gujarat Gas Company Ltd. Nr. Parimal Crossing Ahmedabad.PAN : AAACN 5181 E IT(SS)A.No.249/Ahd/2013 Asstt.Year 2007-08 ACIT, Cir.5 Navratna Organizers & Developers P. Ltd. Ahmedabad. Vs 2nd Floor, Kaycrest Opp: Gujarat Gas Company Ltd. Nr. Parimal Cr…

Navratna Organisers & Dev. Pvt. Ltd., Ahmedabad vs. The ACIT, Cent. Circle 1(1), Ahmedabad

ITA 1731/AHD/2013[2007-08]Status: DisposedITAT Ahmedabad19 Mar 2019AY 2007-08

Bench: Shri Rajpal Yadav & Shri Amarjit Singh

For Respondent: Shri O.P. Vaishnav, CIT-DR

Section 143(2)Section 143(3)

The DCIT, Circle-1(1)(1), Ahmedabad vs. M/S. Amjay Medimza (India) Pvt. Ltd., Ahmedabad

In the result, the appeal of the Revenue is dismissed

ITA 289/AHD/2017[2012-13]Status: DisposedITAT Ahmedabad04 Mar 2019AY 2012-13

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./Ita No. 289/Ahd/2017 "नधा"रण वष"/Asstt. Year: 2012-2013 The D.C.I.T, M/S Amjay Medimax(India) Pvt. Circle-1(1)(1), Vs. Ltd. Ahmedabad 4Th Floor, Max House, Opp. Karnavati Hospital, Ellisbridge, Ahmedabad-380 006 Pan : Aabca8241R

For Appellant: Shri Aseem Thakkar, A.RFor Respondent: Shri Rajesh Meena, Sr. DR

Section 14ASection 36(1)Section 36(1)(iii)Section 41(1)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ D ’’ BENCH, AHMEDABAD BEFORE SHRI RAJPAL YADAV JUDICIAL MEMBER And SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ITA No. 289/AHD/2017 "नधा"रण वष"/Asstt. Year: 2012-2013 The D.C.I.T, M/s Amjay Medimax(India) Pvt. Circle-1(1)(1), Vs. Ltd. Ahmedabad 4th Floor, Max House, Opp. Karnavati Hospital, Ellisbridge, Ahmedabad-380 006 PAN : AABCA8241R (Applicant) (Respondent) Revenue by : Shri Rajesh Meena, Sr. DR Assessee by : Shri Aseem Thakkar, A.R. सुनवाई क" तार"ख/Date of Hearing : 22/01/2019 घोषणा क" तार"ख /Date of Pronouncement: 04/03/2…

Swapn Kumar Sarkar Prop. M/S Tarun Tools, Jamshedpur vs. ACIT Cir-3, Jamshedpur

Appeal is allowed

ITA 5/RAN/2017[2013-14]Status: DisposedITAT Ranchi15 Feb 2019AY 2013-14

Bench: Shri S.S.Godara & Dr. A.L. Sainiassessment Year :2013-14

Section 143(3)Section 41(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL RANCHI BENCH, RANCHI Before Shri S.S.Godara, Judicial Member and Dr. A.L. Saini, Accountant Member Assessment Year :2013-14 Shri Swapan Kumar Sarkar V/s. ACIT, Circle-3, Prop. M/s Tarun Tools, Tata- Jamshedpur Kandra Road, Adityapur, Jamshedpur-831013 [PAN No.ADKPS 3837 L] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Devesh Poddar, Advocate अपीलाथ" क" ओर से/By Appellant Shri P.K.Mondal, JCIT-DR ""यथ" क" ओर से/By Respondent 07-01-2019 सुनवाई क" तार"ख/Date of Hearing 15-02-2019 घोषणा क" तार"ख/Date of Pronouncement आदेश /O R D E R PER BENCH:- This assessee’s appeal for assess…

The ITO, Ward-2(2)(1), Ahmedabad vs. Shri Jainal Mayankbhai Shah, Ahmedabad

In the result, the appeal of the revenue is dismissed

ITA 3343/AHD/2016[2013-14]Status: DisposedITAT Ahmedabad13 Feb 2019AY 2013-14

For Appellant: Shri Tushar Hemani, A.RFor Respondent: Shri Sumeet Kr. Verma, D.R

Section 143(2)Section 143(3)Section 41(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH Before: Shri Rajpal Yadav, Judicial Member And Shri Amarjit Singh, Accountant Member Assessment Year 2013-14 The ITO, Shri Jainal Ward-2(2)(2), Mayankbhai Shah, Ahmedabad Vs 3-B, Sumatinagar (Appellant) Society, Nr. Siddhi High School Road, Ahmedabad PAN: BRAPS6257B (Respondent) Revenue by: Shri Sumeet Kr. Verma, D.R. Assessee by: Shri Tushar Hemani, A.R. Date of hearing : 28-01-2019 Date of pronouncement : 13-02-2019 आदेश/ORDER PER : AMARJIT SINGH, ACCOUNTANT MEMBER:- This revenue’s appeal for A.Y. 2013-14, arises from order of the CIT(A)-10, A…

Sandhya Dyes & Chemicals, Umbergam vs. The Addl.CIT, Vapi Range, Vapi

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

ITA 3225/AHD/2015[2011-12]Status: DisposedITAT Surat03 Oct 2018AY 2011-12

Bench: Shri C.M.Garg & Shri O.P.Meenaआ.अ.सं./I.T.A No.3225/Ahd/2015/Srt िनधा"रण वष"/Assessment Year : 2011-12 M/S. Sandhya Dyes & Vs. The Additional Commissioner Chemicals, Of Income Tax, Plot No. 1703-B, Sarigam, Vapi Range, Vapi. Gidc, Umbergaon, Gujarat. [Pan: Aalfs 5832 K] अपीलाथ" Appellant ""यथ"/Respondent

Section 143(3)Section 2(22)(e)Section 41(1)

…Sandhya Dyes & Chemicals Vs. Addl. CIT, Vapi Range, Vapi/I.T.A. No.3225/Ahd/2015/A.Y.:2011-12 Page 1 of 18 आयकर अपीलीय अिधकरण,सुरत "यायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT "ी सी.एम.गग", "याियक सद"य तथा "ी ओ.पी.मीना, लेखा सद"य के सम" BEFORE SHRI C.M.GARG, JUDICIAL MEMBER AND SHRI O.P.MEENA, ACCOUNTANT MEMBER आ.अ.सं./I.T.A No.3225/Ahd/2015/SRT िनधा"रण वष"/Assessment Year : 2011-12 M/s. Sandhya Dyes & Vs. The Additional Commissioner Chemicals, of Income Tax, Plot No. 1703-B, Sarigam, Vapi Range, Vapi. GIDC, Umbergaon, Gujarat. [PAN: AALFS 5832 K] अपीलाथ" Appellant ""यथ"/Respondent िनधा…

Shri Jagdishbhai Kanaiyalal Patel, Ahmedabad vs. The ACIT, Circle-6, Ahmedabad

In the result, appeal of the assessee is partly allowed

ITA 1339/AHD/2014[2010-11]Status: DisposedITAT Ahmedabad18 Sept 2018AY 2010-11

Bench: Shri Pradip Kumar Kedia & Shri Mahavir Prasad, Judicial Memebr आयकर अपील सं./I.T.A. No. 1339/Ahd/2014 ("नधा"रण वष" / Assessment Year : 2010-11)

For Appellant: Shri K. C. Thakkar, A.R

Section 41(1)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘A’ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER & SHRI MAHAVIR PRASAD, JUDICIAL MEMEBR आयकर अपील सं./I.T.A. No. 1339/Ahd/2014 ("नधा"रण वष" / Assessment Year : 2010-11) Jagdishbhai Kanaiyalal A.C.I.T. बनाम/ Patel Circle-6, Ahmedabad Vs. Prop. Fair Deal Consultancy, 79, Vaibhav Bunglow, Part- 1-II, Nr. Sun-N-Step Club, Memnagar, Ahmedabad- 380052 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : ACMPP1809N .. (अपीलाथ" /Appellant) (""यथ" / Respondent) अपीलाथ" ओर से /Appellant by : Shri K. C. Thakkar, A.R. ""यथ"…

ITO, Ward - 3(3), Kolkata vs. M/S. C D Steel Pvt. Ltd., Kolkata

Appeal is dismissed

ITA 1360/KOL/2017[2013-14]Status: DisposedITAT Kolkata29 Aug 2018AY 2013-14

Bench: Shri S.S.Godara & Dr. A.L. Sainiassessment Year :2013 14

Section 143(3)Section 271(1)(c)Section 41(1)Section 43BSection 68

…आयकर अपील"य अधीकरण, "यायपीठ – “D” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “D” KOLKATA Before Shri S.S.Godara, Judicial Member and Dr. A.L. Saini, Accountant Member Assessment Year :2013 14 Income Tax Officer, V/s. M/s C.D. Steel Pvt. Ltd., Ward-3(3), Aayakar Commerce House, 2A Bhavan, P-7, Ganesh Chandra Avenue, 4th Floor, Room No.8E, Chowringhee Square, Esplanade, 4th Floor, Kolkata-13 Kolkata-69 [PAN No.AABCC 3442 L] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri R. Choudhury, Addl. CIT-DR अपीलाथ" क" ओर से/By Appellant None ""यथ" क" ओर से/By Respondent 16-08-2018 सुनवाई क" तार"ख/Date of Hear…

M/S. Parv Corporation, Surat vs. The Income Tax Officer, Ward-2(4), Surat

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

ITA 1697/AHD/2011[2007-08]Status: DisposedITAT Surat24 Aug 2018AY 2007-08

Bench: C .M. Garg, Jm & O. P. Meena, Am आ.अ.सं./I.T.A No.1697Ahd/2011: िनधा"रण वष"/Assessment Year: 2007-08 M/S. Parv Corporation, V Income Tax Officer 2/2767 Kabitpura Opp. Khetrapal . Ward 2(4) Surat Mandir, Surat Pan: Aahfp 3720F अपीलाथ" Appellant ""यथ"/Respondent िनधा"रती क" ओर से Assessee By Shri P. M. Jagasheth, Ca राज"व क" ओर से Revenue By Shri P.S. Chaudhary, Sr. D.R. सुनवाई क" तारीख Date Of Hearing 05.09.2018 उ"ोषणा क" तारीख Date Of Pronouncement 18.09.2018

Section 133(6)Section 41Section 41(1)

…Parv Corporation v. ITO-2(4) Surat /I.T.A.No. 1697/Ahd/2011/A.Y. 07-08 Page 1 of 10 आयकर अपीलीय अिधकरण,सुरत "यायपीठ, सुरत INCOM TAX APPELLATE TRIBUNAL –SURAT-BENCH-SURAT "ी सी.एम.गग", "याियक सद"य तथा "ी ओ.पी.मीना, लेखा सद"य के सम" BEFORE C .M. GARG, JM & O. P. MEENA, AM आ.अ.सं./I.T.A No.1697Ahd/2011: िनधा"रण वष"/Assessment Year: 2007-08 M/s. Parv Corporation, V Income Tax Officer 2/2767 Kabitpura Opp. Khetrapal . Ward 2(4) Surat Mandir, Surat PAN: AAHFP 3720F अपीलाथ" Appellant ""यथ"/Respondent िनधा"रती क" ओर से Assessee by Shri P. M. Jagasheth, CA राज"व क" ओर से Revenue by Shri P.S. Chaudhary, Sr. D.R. सुनवाई क"…

ACIT, Circle-36, Kolkata vs. M/S Soorajmull Nagarmull, Kolkata

Appeal is dismissed

ITA 1907/KOL/2016[2001-02]Status: DisposedITAT Kolkata20 Jul 2018AY 2001-02

Bench: Shri S.S.Godara & Shri, M. Balaganeshassessment Year :2001-02 Acit, Cicle-36, Aayakar V/S. M/S Soorajmull Nagarmull, Bhawan, Poorva, 8Th 8 B.B.D. Bag (East), Floor, 110, Shantipally, Kolkata-700001 Kolkata-107 [Pan No.Aaaab 0601 N] .. अपीलाथ" /Appellant ""यथ"/Respondent Md. Usman Cit-Dr अपीलाथ" क" ओर से/By Appellant Shri Akkal Dudhwewal, Fca ""यथ" क" ओर से/By Respondent 26-06-2018 सुनवाई क" तार"ख/Date Of Hearing 20-07-2018 घोषणा क" तार"ख/Date Of Pronouncement आदेश /O R D E R Per S.S.Godara:- This Revenue’S Appeal For Assessment Year 2001-02 Calls Into Question Correctness Of The Commissioner Of Income Tax (Appeals)-10, Kolkata’S Order Dated 08.07.2016, Passed In Case No.142/Cit(A)/10/Cir-36/15-16/Kol, Reversing Assessing Officer’S Action Invoking Section 41(1) After Treating The Assessee’S Liability Amount Of ₹12,97,47,322/- To Be A Case Of Cessation Of Liability Assessment Order Dated 30.03.2015, Involving Proceedings U/S 143(3) Of The Income Tax Act, 1961; In Short ‘The Act’. 2. We Notice At The Outset That Cit(A)’S Detailed Discussion On The Above Sole Issue Of Cessation Of Liability U/S 41(1)(A) Of The Act Reads As Follows:- “06. Decision: 1. I Have Carefully Considered The Action Of The Ld.Ao In Adding An Amount Of Rs.12,97,47,322/- U/S. 441(1) Of The Income Tax Act, 1961, On Grounds That There Was A Cessation Of Liability On The Part Of The Assessee For The Impugned Amount & That Therefore It Would Constitute Part Of The Income Of The Assessee-Firm. It Is To Be Observed That This Is The 2Nd Round Of The Assessment Order For The A.Y 2001-02, And

Section 139(2)Section 143(3)Section 148Section 250Section 41Section 41(1)Section 41(1)(a)Section 441(1)

…आयकर अपील"य अधीकरण, "यायपीठ – “B” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “B” KOLKATA Before Shri S.S.Godara, Judicial Member and Shri, M. Balaganesh, Accountant Member Assessment Year :2001-02 ACIT, Cicle-36, Aayakar V/s. M/s Soorajmull Nagarmull, Bhawan, Poorva, 8th 8 B.B.D. Bag (East), Floor, 110, Shantipally, Kolkata-700001 Kolkata-107 [PAN No.AAAAB 0601 N] .. अपीलाथ" /Appellant ""यथ"/Respondent Md. Usman CIT-DR अपीलाथ" क" ओर से/By Appellant Shri Akkal Dudhwewal, FCA ""यथ" क" ओर से/By Respondent 26-06-2018 सुनवाई क" तार"ख/Date of Hearing 20-07-2018 घोषणा क" तार"ख/Date of Pronouncement आदे…

Flo Dyne Controls (India) P.Ltd, Mumbai vs. ACIT 10(3), Mumbai

In the result, appeal of the assessee is partly allowed as indicated above

ITA 983/MUM/2016[2011-12]Status: DisposedITAT Mumbai15 Jun 2018AY 2011-12

Bench: Shri C.N. Prasad, Hon'Ble & Shri N.K. Pradhan, Hon'Blem/S. Flo Dyne Controls (India) Pvt. Ltd., V. Income Tax Officer – 10(3)(1) C/O. Jayesh Sangharjka & Co Llp Charted {Now Known As Income Tax Accountants Officer 15(1)(2)} Unit No. 405, Hind Rajasthan Centre, Aayakar Bhavan, M.K. Road, D.S. Phalke Road, Dadar (E) Mumbai-400 020 Mumbai – 400 014

For Appellant: Shri Ritika AgarwalFor Respondent: Ms. Pooja Swaroop

Section 40Section 41(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI N.K. PRADHAN, HON'BLE ACCOUNTANT MEMBER M/s. Flo Dyne Controls (India) Pvt. Ltd., v. Income Tax Officer – 10(3)(1) C/o. Jayesh Sangharjka & Co LLP Charted {Now known as Income Tax Accountants Officer 15(1)(2)} Unit No. 405, Hind Rajasthan Centre, Aayakar Bhavan, M.K. Road, D.S. Phalke Road, Dadar (E) Mumbai-400 020 Mumbai – 400 014 PAN NO: AABCF 2339 M (Appellant) (Respondent) Assessee by : Shri Ritika Agarwal Department by : Ms. Pooja Swaroop Date of Hearing : 04.04.2018 Date of Pronouncemen…