CIT v. Simit P. Seth

ACIT 19(3), Mumbai vs. Skyway Constructon Co., Mumbai

Bench: Shri Shamim Yahya, Am & Shri Amarjit Singh, Jm

…not warrant interference. Even otherwise, whether the estimate should be at a particular sum or at a different sum, can never be an issue of law." 6.18 Similarly, in yet another decision of Hon'ble Gujarat High Court in the case of CIT vs. Simit Sheth (2013) 38 Taxmann.com 385 (Guj), Hon'ble Court was seized with a similar issue where the A.O. had found that some of the alleged suppliers of steel to the assessee had not supplied any goods but had only provided sale bills and hence, purchases from the said parties were held to be bogus. The A.O. in that case added the entire amount of purchases to gross profit of…

ACIT - 17(3), Mumbai vs. Vinodkumar P. Agarwal, Mumbai

In the result, appeal of the assessee is partly allowed

Bench: Shri G.S. Pannu & Shri Pawan Singhshri Jai Pravin Gandhi Ito - 25(2)(4) Room No. 606, 6Th Floor, 19, Ansari Road, Vile Parle (W), Mumbai-400056. Vs. C-12, Bandra Kurla Complex, Pan: Aeqpg3807H Mumbai-400051. Appellant Respondent

…IN THE INCOME-TAX APPELLATE TRIBUNAL “F” BENCH MUMBAI BEFORE SHRI G.S. PANNU, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH JUDICIAL MEMBER Shri Jai Pravin Gandhi ITO - 25(2)(4) Room No. 606, 6th Floor, 19, Ansari Road, Vile Parle (W), Mumbai-400056. Vs. C-12, Bandra Kurla Complex, PAN: AEQPG3807H Mumbai-400051. Appellant Respondent Appellant by : Shri Dhaval Shah with Shri Abhishek Choksy (AR) Respondent by : Shri Rajeev Gubgotra (DR) Date of Hearing : 11.10.2018 Date of Pronouncement : 11.10.2018 ORDERUNDER SECTION 254(1)OF INCOME TAX ACT PER PAWAN SINGH, JUDICIAL MEMBER; 1. This appeal by assessee under Sect…

ACIT- 16(1), Mumbai vs. Nabeel Ebrahim Abbas, Mumbai

In the result, the appeal of the Revenue partly allowed

Bench: Sri Mahavir Singh, Jm & Sri Ramit Kochar, Am

…आयकर अपीलीय अधिकरण “B” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI श्री महावीर स िंह, न्याययक दस्य एविं श्री रसमत कोचर लेखा दस्य के मक्ष । BEFORE SRI MAHAVIR SINGH, JM AND SRI RAMIT KOCHAR, AM Aayakr ApIla saM./ ITA No. 2902/Mum/2017 (inaQa-arNa baYa- / Assessment Year 2009-10) The Asst. Commissioner of Shri Nabeel Ebrahim Abbas 3 rd Income Tax-16(1) Epigram Advertising, Room No. 439, Aayakar Floor, Roompmangal Bldg, Vs. Bhavan, M.K. Marg, Mumbai- 16th Road, Santacruz (W), 20 Mumbai-400 054 (ApIlaaqaI- / Appellant) .. (p`%yaqaaI- / Respondent) स्थायी लेखा िं./PAN No. AAQPA8524M अ…

ACIT 19(2), Mumbai vs. K.P. Sanghavi & Sons, Mumbai

In the result, both appeal of the Revenue and Cross Objection of the assessee are dismissed

Bench: Shri C.N. Prasad, Hon'Ble & Shri N.K. Pradhan, Hon'Blea.C.I.T Circle – 19(2) V. M/S. K.P. Sanghvi & Sons Llp Room No. 207, {Formerly Known As M/S. K.P. Sanghvi & Sons} Gw-7011/7012, Mathru Mandir, Bharat Diamond Bourse, Mumbai – 400 007 Bandra Kurla Complex, Bandra (E), Mumbai – 400 051 Pan: Aaafk 8390 F (Appellant) (Respondent) Co No.237/Mum/2018 (A.Y: 2011-12) [Arising Out Of Ita No.2455/Mum/2017] M/S. K.P. Sanghvi & Sons Llp V. A.C.I.T Circle – 19(2) {Formerly Known As M/S. K.P. Sanghvi & Sons} Room No. 207, 2Nd Floor Gw-7011/7012, Mathru Mandir, Tardeo Bharat Diamond Bourse, Road, Mumbai – 400 007 Bandra Kurla Complex, Bandra (E), Mumbai – 400 051 Pan: Aaafk 8390 F (Appellant) (Respondent) Assessee By : Shri Aditya R. Ajgaonkar Department By : Shri Manoj Kumar Singh

…not warrant interference. Even otherwise, whether the estimate should be at a particular sum or at a different sum, can never be an issue of law." 7.12. Similarly, in yet another decision of Hon'ble Gujarat High Court in the case of CIT vs. Simit Sheth (2013) 38 Taxmann.com 385 (Guj), Hon'ble Court was seized with a similar issue where the A.O. had found that some of the alleged suppliers of steel to the assessee had not supplied any goods but had only provided sale bills and hence, purchases from the said parties were held to be bogus. The A.O. in that case added the entire amount of purchases to gross profit of…

Girish Narapatchand Kanungo, Mumbai vs. ITO 19(1)(3), Mumbai

In the result, the appeal of the assessee in ITA no

Bench: Shri Mahavir Singh & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.1587/Mum/2017 (नििाारण वर्ा / Assessment Year : 2009-10) बिाम/ Mr. Girish Narapatchand Ito 19(1)(3) Kanungo Matru Mandir, Prop. M/S. Tirupati Impex, Mumbai V. Flat No. 3, 2 Nd Floor, 5 Ramniwas Bldg, 2Nd Parsiwada Lane, Opp. V.P Road Police Station, Mumbai 400004 स्थायी ऱेखा सं./ Pan : Aoapk9201M (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. Assessee By: None Revenue By : Shri. C.S. Sharma सुनवाई की तारीख /Date Of Hearing : 19.09.2018 घोषणा की तारीख /Date Of Pronouncement : 26.09.2018 आदेश / O R D E R Per Ramit Kochar: This Appeal, Filed By Assessee, Being Ita No. 1587/Mum/2017, Is Directed Against Appellate Order Dated 22.12.2016 Passed By Learned Commissioner Of Income Tax (Appeals)-30, Mumbai (Hereinafter Called “The Cit(A)”), For Assessment Year 2009-10, The Appellate Proceedings Had Arisen Before Learned Cit(A) From Assessment Order Dated 10.03.2015 Passed By Learned Assessing Officer (Hereinafter Called “The Ao”) U/S 143(3) R.W.S. 147 Of The Income-Tax Act, 1961 (Hereinafter Called “The Act”) For Ay 2009-10. I.T.A. No.1587/Mum/2017

…आयकर अपीऱीय अधिकरण “G” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI MAHAVIR SINGH, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपीऱ सं./I.T.A. No.1587/Mum/2017 (नििाारण वर्ा / Assessment Year : 2009-10) बिाम/ Mr. Girish Narapatchand ITO 19(1)(3) Kanungo Matru Mandir, Prop. M/s. Tirupati Impex, Mumbai v. Flat No. 3, 2 nd Floor, 5 Ramniwas Bldg, 2nd Parsiwada Lane, Opp. V.P Road Police Station, Mumbai 400004 स्थायी ऱेखा सं./ PAN : AOAPK9201M (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. Assessee by: None Revenue by : Shri. C.S. Sharma सुनवाई की तारीख…

Ratnaram K Choudhary, Mumbai vs. ITO 19(3)(1), Mumbai

In the result, appeal of the assessee is dismissed

Bench: Shri R.C.Sharma, Am & Shri Sandeep Gosain, Jm Shri Ratnaram K. Choudharay Ito 19(3)(1) (Proprietor Of M/S. Nutech Matrumandir, It Office, Vs. Metal), Office No.14, Tardeo Road, Grant Road (W), 1St Floor, Building No.8, Mumbai – 400 007 Haji Kasma Chawl, Durgadevi Street, Mumbai – 400 004 Pan: Aeapc6124R Appellant) .. Respondent) Assessee By None Revenue By Shri Chaitanya Anjaria Date Of Hearing 08/08/2018 Date Of Pronouncement 31/08/2018

…ade from the aforementioned 13 parties. We are of the considered view that the adoption of the rate of 6.5% by the CIT(A) is well supported on the basis of the reasoning adopted by the Hon'ble High Court of Gujarat in the case of CIT Vs. Simit P. Sheth (2013) 38 Taxmann.com 385 (Guj). We are of the considered view that the CIT(A) on the basis of his aforesaid reasoning for restricting the disallowance/addition to 6.5% Shri Ratnaram K. Choudharay of the total non-genuine purchases, had also taken due cognizance of the fact that in the case of the assessee for the immediate succeeding years, viz. A.Y. 2010-11 and A…

Asst CIT 15(2)(1), Mumbai vs. Haware Construction P. Ltd, Navi Mumbai

Appeal is partly allowed

Bench: Shri Mahavir Singh () & Shri N.K. Pradhan ()

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C” MUMBAI BEFORE SHRI MAHAVIR SINGH (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) ITA No. 3321/MUM/2016 & ITA No.3172/Mum/2016 Assessment Years: 2009-10 & 2011-12 ACIT- 15(2)(1) M/s. Haware Room No.357,3rd Floor, Vs. Construction Pvt.Ltd. Aayakar Bhavan, M.K. 416, Vardhman Market, Road, Mumbai-400 020. Sector-17, Vashi, Navi Mumbai- 400 705. PAN No. AABCH 3858 F Appellant Respondent Revenue by : Mr. Somnath M. Wajale Assessee by : Mr. J.P.Bairagra, AR Date of Hearing : 14 /08/2018 Date of pronouncement: 31/08/2018 ORDER PER N.K. PRADHAN, AM T…

Shri Bhuraram Virdaji Choudhary, Mumbai vs. Income Tax Officer 19(1)(2), Mumbai

In the result, appeal of the assessee is partly allowed

Bench: Shri G.S. Pannu & Shri Pawan Singhshri Bhuraram Virdaji Ito-19(1)(2) Choudhary (Proprietor Of M/S. Matru Mandir, I.T. Office Gaurav Steel), Office No. 126/8, Vs. Tardeo Road, Grant Road Dr. M.G. Mahimtura Marg, 3Rd (W), Mumbai-400007. Kumbharwada, Mumbai-400004. Pan: Adwpc8702P Appellant Respondent Appellant By : Shri Jitendra Singh (Ar) Respondent By : Shri S.K. Bepair (Sr. Dr) Date Of Hearing : 06.8.2018 Date Of Pronouncement : 06.08.2018 Order Under Section 254(1)Of Income Tax Act Per Pawan Singh; 1. This Appeal By Assessee Is Directed Against The Order Of Ld. Commissioner Of Income-Tax (Appeals)-30, Mumbai [Ld. Cit(A)] Dated 16.10.2017 For Assessment Year 2009-10. The Assessee Has Raised The Following Grounds Of Appeal:

…IN THE INCOME-TAX APPELLATE TRIBUNAL “SMC” BENCH MUMBAI BEFORE SHRI G.S. PANNU, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER Shri Bhuraram Virdaji ITO-19(1)(2) Choudhary (Proprietor of M/s. Matru Mandir, I.T. Office Gaurav Steel), Office No. 126/8, Vs. Tardeo Road, Grant Road Dr. M.G. Mahimtura Marg, 3rd (W), Mumbai-400007. Kumbharwada, Mumbai-400004. PAN: ADWPC8702P Appellant Respondent Appellant by : Shri Jitendra Singh (AR) Respondent by : Shri S.K. Bepair (Sr. DR) Date of Hearing : 06.8.2018 Date of Pronouncement : 06.08.2018 ORDER UNDER SECTION 254(1)OF INCOME TAX ACT PER PAWAN SINGH, JUDICI…

Rachana Card Manufacturing Company, Mumbai vs. Income Tax Officer, Ward 19(3)(1), Mumbai

In the result appeal of the assessee is partly allowed

Bench: Shri R.C. Sharma, Hon'Ble & Shri C.N. Prasad, Hon'Blem/S. Rachana Card Manufacturing Company V. Income Tax Officer 66, Tambakuwala Building, Ward 19(3)(1) Khadilkar Road, Near C.P. Tank, Room No. 202 Mumbai – 400 004 Matru Mandir, Tardeo, Pan: Aakfr 3834 M Mumbai – 400 057 (Appellant) (Respondent) Assessee By : None Department By : Ms. N. Hemalatha

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI R.C. SHARMA, HON'BLE ACCOUNTANT MEMBER & SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER M/s. Rachana Card Manufacturing Company v. Income Tax Officer 66, Tambakuwala Building, Ward 19(3)(1) Khadilkar Road, Near C.P. Tank, Room No. 202 Mumbai – 400 004 Matru Mandir, Tardeo, PAN: AAKFR 3834 M Mumbai – 400 057 (Appellant) (Respondent) Assessee by : None Department by : Ms. N. Hemalatha Date of Hearing : 30.05.2018 Date of Pronouncement : 03.08.2018 O R D E R PER C.N. PRASAD (JM) 1. This appeal is filed by the assessee against the order of the L…

Asst CIT 19(1), Mumbai vs. Ashesh Brothers, Mumbai

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

Bench: Shri Saktijit Dey & Shri N.K. Pradhan

…IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI N.K. PRADHAN, ACCOUNTANT MEMBER ITA no.6742/Mum./2016 (Assessment Year : 2007–08) Asstt. Commissioner of Income Tax ……………. Appellant Circle–19(1), Mumbai v/s M/s. Ashesh Brothers CE/3011–3012, Bharat Diamond Bourse ……………. Respondent Bandra Kurla Complex, Bandra (E) Mumbai 400 051 – AAAFD1078M ITA no.5461/Mum./2016 (Assessment Year : 2007–08) M/s. Ashesh Brothers EC–3110, E–Tower, Centre Wing Bharat Diamond Bourse, G–Block ……………. Appellant Bandra Kurla Complex, Bandra (E) Mumbai 400 051 – AAAFD1078M v/s Asstt…

Sheetal Pradip Shah, Mumbai vs. ITO 17(3)(3), Mumbai

In the result appeal of the assessee is partly allowed

Bench: Shri Rajendra, Hon'Ble & Shri C.N. Prasad, Hon'Bleshri Sheetal Pradip Shah V. Income Tax Officer – 17(3)(3) Raj Sons, 3, Latif House, 250, Room No. 123, First Floor, Aayakar Bhavan, M.K. Road, Sant Tukaram Road, Mumbai-400 020 Carnac Bunder, Mumbai – 400 009

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J”, MUMBAI BEFORE SHRI RAJENDRA, HON'BLE ACCOUNTANT MEMBER AND SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER Shri Sheetal Pradip Shah v. Income Tax Officer – 17(3)(3) Raj Sons, 3, Latif House, 250, Room No. 123, First Floor, Aayakar Bhavan, M.K. Road, Sant Tukaram Road, Mumbai-400 020 Carnac Bunder, Mumbai – 400 009 PAN NO: ASEPS 2196 K (Appellant) (Respondent) Assessee by : Shri Ryan Saldanha Department by : Shri Arju Garodia Date of Hearing : 28.06.2018 Date of Pronouncement : 11.07.2018 O R D E R PER C.N. PRASAD (JM) 1. This appeal is filed by the assessee agai…

Vaibhav Deepak Shah, Mumbai vs. Ast CIT Cen Cir 13, Mumbai

The appeals of the revenue are dismissed

Bench: Shri C.N. Prasad () & Shri N.K. Pradhan () Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 & 1Assessment Year: 2011-12 Vaibhav Deepak Shah Assistant Commissioner Of 5/7, V.P. Road, Income Tax, Central Circle-13 Vs. Dadarkar House, 1St New Cgo Building, Prathistha Floor, Flat No. 9-10, Bhavan. M.K. Road Mumbai-400004. Mumbai-400020 Pan No. Bbgps2674L Appellant Respondent Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 & Assessment Year: 2011-12

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F” MUMBAI BEFORE SHRI C.N. PRASAD (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 & 1Assessment Year: 2011-12 Vaibhav Deepak Shah Assistant Commissioner of 5/7, V.P. Road, Income Tax, Central Circle-13 Vs. Dadarkar House, 1st New CGO Building, Prathistha floor, Flat No. 9-10, Bhavan. M.K. Road Mumbai-400004. Mumbai-400020 PAN No. BBGPS2674L Appellant Respondent Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 & Assessment Year: 2011-12 Shri…

Vaibhav Deepak Shah, Mumbai vs. Asst CIT Cen Cir 13, Mumbai

The appeals of the revenue are dismissed

Bench: Shri C.N. Prasad () & Shri N.K. Pradhan () Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 & 1Assessment Year: 2011-12 Vaibhav Deepak Shah Assistant Commissioner Of 5/7, V.P. Road, Income Tax, Central Circle-13 Vs. Dadarkar House, 1St New Cgo Building, Prathistha Floor, Flat No. 9-10, Bhavan. M.K. Road Mumbai-400004. Mumbai-400020 Pan No. Bbgps2674L Appellant Respondent Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 & Assessment Year: 2011-12

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F” MUMBAI BEFORE SHRI C.N. PRASAD (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 & 1Assessment Year: 2011-12 Vaibhav Deepak Shah Assistant Commissioner of 5/7, V.P. Road, Income Tax, Central Circle-13 Vs. Dadarkar House, 1st New CGO Building, Prathistha floor, Flat No. 9-10, Bhavan. M.K. Road Mumbai-400004. Mumbai-400020 PAN No. BBGPS2674L Appellant Respondent Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 & Assessment Year: 2011-12 Shri…

DCIT Cen Cir 2(3), Mumbai vs. Vaibhav D Shah, Mumbai

The appeals of the revenue are dismissed

Bench: Shri C.N. Prasad () & Shri N.K. Pradhan () Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 & 1Assessment Year: 2011-12 Vaibhav Deepak Shah Assistant Commissioner Of 5/7, V.P. Road, Income Tax, Central Circle-13 Vs. Dadarkar House, 1St New Cgo Building, Prathistha Floor, Flat No. 9-10, Bhavan. M.K. Road Mumbai-400004. Mumbai-400020 Pan No. Bbgps2674L Appellant Respondent Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 & Assessment Year: 2011-12

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F” MUMBAI BEFORE SHRI C.N. PRASAD (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 & 1Assessment Year: 2011-12 Vaibhav Deepak Shah Assistant Commissioner of 5/7, V.P. Road, Income Tax, Central Circle-13 Vs. Dadarkar House, 1st New CGO Building, Prathistha floor, Flat No. 9-10, Bhavan. M.K. Road Mumbai-400004. Mumbai-400020 PAN No. BBGPS2674L Appellant Respondent Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 & Assessment Year: 2011-12 Shri…

DCIT Cen Cir 2(3), Mumbai vs. Vaibhav D Shah, Mumbai

The appeals of the revenue are dismissed

Bench: Shri C.N. Prasad () & Shri N.K. Pradhan () Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 & 1Assessment Year: 2011-12 Vaibhav Deepak Shah Assistant Commissioner Of 5/7, V.P. Road, Income Tax, Central Circle-13 Vs. Dadarkar House, 1St New Cgo Building, Prathistha Floor, Flat No. 9-10, Bhavan. M.K. Road Mumbai-400004. Mumbai-400020 Pan No. Bbgps2674L Appellant Respondent Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 & Assessment Year: 2011-12

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F” MUMBAI BEFORE SHRI C.N. PRASAD (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 & 1Assessment Year: 2011-12 Vaibhav Deepak Shah Assistant Commissioner of 5/7, V.P. Road, Income Tax, Central Circle-13 Vs. Dadarkar House, 1st New CGO Building, Prathistha floor, Flat No. 9-10, Bhavan. M.K. Road Mumbai-400004. Mumbai-400020 PAN No. BBGPS2674L Appellant Respondent Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 & Assessment Year: 2011-12 Shri…

Dhanlaxmi Fabrics Ltd, Thane vs. Asst CIT Cir 1, Kalyan

In the result, appeals of the assessee are partly allowed as indicated above

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

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE SHRI RAJENDRA, HON'BLE ACCOUNTANT MEMBER AND SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER ITA NO.7326 TO 7328/MUM/2016 (A.Ys: 2010-11, 2011-12 & 2012-13) M/s. Dhanlaxmi Fabrics Ltd., v. ACIT, Circle -1 Bhopar Village, Manpada Road, 1st Floor, Khadakpada, Dombivali (East), Thane –421 204 Kalyan(West) – 421 301 PAN NO: AABCD 1592 N (Appellant) (Respondent) Assessee by : Shri Shailesh N. Doshi Department by : Shri Ram Tiwari Date of Hearing : 12.06.2018 Date of Pronouncement : 22.06.2018 O R D E R PER C.N. PRASAD (JM) 1. These three appeals are fil…

Dhanlaxmi Fabrics Ltd, Thane vs. Asst CIT Cir 1, Kalyan

In the result, appeals of the assessee are partly allowed as indicated above

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

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE SHRI RAJENDRA, HON'BLE ACCOUNTANT MEMBER AND SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER ITA NO.7326 TO 7328/MUM/2016 (A.Ys: 2010-11, 2011-12 & 2012-13) M/s. Dhanlaxmi Fabrics Ltd., v. ACIT, Circle -1 Bhopar Village, Manpada Road, 1st Floor, Khadakpada, Dombivali (East), Thane –421 204 Kalyan(West) – 421 301 PAN NO: AABCD 1592 N (Appellant) (Respondent) Assessee by : Shri Shailesh N. Doshi Department by : Shri Ram Tiwari Date of Hearing : 12.06.2018 Date of Pronouncement : 22.06.2018 O R D E R PER C.N. PRASAD (JM) 1. These three appeals are fil…

Dhanlaxmi Fabrics Ltd, Thane vs. Asst CIT Cir 1, Kalyan

In the result, appeals of the assessee are partly allowed as indicated above

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

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE SHRI RAJENDRA, HON'BLE ACCOUNTANT MEMBER AND SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER ITA NO.7326 TO 7328/MUM/2016 (A.Ys: 2010-11, 2011-12 & 2012-13) M/s. Dhanlaxmi Fabrics Ltd., v. ACIT, Circle -1 Bhopar Village, Manpada Road, 1st Floor, Khadakpada, Dombivali (East), Thane –421 204 Kalyan(West) – 421 301 PAN NO: AABCD 1592 N (Appellant) (Respondent) Assessee by : Shri Shailesh N. Doshi Department by : Shri Ram Tiwari Date of Hearing : 12.06.2018 Date of Pronouncement : 22.06.2018 O R D E R PER C.N. PRASAD (JM) 1. These three appeals are fil…

DCIT 14(1)(2), Mumbai vs. Bright Power Projects (India) P. Ltd, Mumbai

In the result, appeal of Revenue is dismissed whereas appeal of assessee is allowed in part

…IN THE INCOME TAX APPELLATE TRIBUNAL “C”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI RAM LAL NEGI, JM The Dy. Commissioner of Vs. M/s. Bright Power Projects Income Tax – 14(1)(2) (India) Pvt. Ltd., Room No.470, 4th Floor 3B, 32, Corporate Avenue Aayakar Bhavan Mahal Industrial Estate Maharshikarve Road Near Paper Box Mumbai – 400 020 Off. Mahakali Caves Road Mumbai -400 093 PAN/GIR No. AAACB1943Q Appellant) .. Respondent) M/s. Bright Power Projects Vs. The Asst.. Commissioner of (India) Pvt. Ltd., Income Tax – 14(1)(2) 3B, 32, Corporate Avenue Mumbai – 400 020 Mahal Industrial Estate Near Paper Box Off. Mah…

ACIT 2(3)(1), Mumbai vs. Three M Papper Mfg Co. P.Ltd, Mumbai

In the result, appeal filed by Revenue is dismissed

Bench: Shri B.R. Baskaran & Shri Pawan Singhacit- 2(3)(1), M/S Three M Paper Mfg. Co. Room No. 552, 5Th Floor, Pvt. Ltd. E/2, Rajjit Studio, Aayakar Bhavan, M.K. Road, Vs. Dada Saheb Phalke Road, Mumbai-400020. Dadar (E), Mumbai-400014. Pan: Aaact1650J Appellant Respondent Appellant By : Shri Shri Saurabh Deshpande (Dr) Respondent By : Shri Devendra H. Jain (Ar) Date Of Hearing : 14.05.2018 Date Of Pronouncement : 23.05.2018 Order Under Section 254(1) Of Income –Tax Act Per Pawan Singh;

…IN THE INCOME-TAX APPELLATE TRIBUNAL “A” BENCH MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER ACIT- 2(3)(1), M/s Three M Paper Mfg. Co. Room No. 552, 5th Floor, Pvt. Ltd. E/2, Rajjit Studio, Aayakar Bhavan, M.K. Road, Vs. Dada Saheb Phalke Road, Mumbai-400020. Dadar (E), Mumbai-400014. PAN: AAACT1650J Appellant Respondent Appellant by : Shri Shri Saurabh Deshpande (DR) Respondent by : Shri Devendra H. Jain (AR) Date of Hearing : 14.05.2018 Date of Pronouncement : 23.05.2018 Order Under Section 254(1) of Income –tax Act PER PAWAN SINGH, JUDICIAL MEMBER; 1. This appe…