CIT v. Simit P. Seth

Prithviraj G. Jain, Mumbai vs. ITO WD 19(2)(5), Mumbai

In the result, appeals of the assessee are partly allowed

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

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “L”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI G. MANJUNATHAN, HON'BLE ACCOUNTANT MEMBER ITA.No.911/MUM/2016 (A.Y: 2009-10) ITA.No.1805 & 3057/MUM/2017 (A.Ys: 2010-11 & 2011-12) Shri Prithviraj G. Jain v. Income Tax Officer, Room No.3, 2nd Floor, Bordi Bangla, Ward -19(2)(5) Room No. 210, 2nd Floor, C.P. Tank Road, Mumbai – 400 004 Matru Mandir, Tardeo Road, Mumbai – 400 007 PAN NO. AAJPJ 4227 F (Appellant) (Respondent) Assessee by : Shri Rajiv Khandelwal Shri Neelkanth Khandelwal Revenue by : Shri M.V. Rajguru Date of Hearing : 12.10…

Prithviraj G. Jain, Mumbai vs. ITO 19(2)(5), Mumbai

In the result, appeals of the assessee are partly allowed

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

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “L”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI G. MANJUNATHAN, HON'BLE ACCOUNTANT MEMBER ITA.No.911/MUM/2016 (A.Y: 2009-10) ITA.No.1805 & 3057/MUM/2017 (A.Ys: 2010-11 & 2011-12) Shri Prithviraj G. Jain v. Income Tax Officer, Room No.3, 2nd Floor, Bordi Bangla, Ward -19(2)(5) Room No. 210, 2nd Floor, C.P. Tank Road, Mumbai – 400 004 Matru Mandir, Tardeo Road, Mumbai – 400 007 PAN NO. AAJPJ 4227 F (Appellant) (Respondent) Assessee by : Shri Rajiv Khandelwal Shri Neelkanth Khandelwal Revenue by : Shri M.V. Rajguru Date of Hearing : 12.10…

Prithviraj G. Jain, Mumbai vs. ITO 19(2)(5), Mumbai

In the result, appeals of the assessee are partly allowed

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

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “L”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI G. MANJUNATHAN, HON'BLE ACCOUNTANT MEMBER ITA.No.911/MUM/2016 (A.Y: 2009-10) ITA.No.1805 & 3057/MUM/2017 (A.Ys: 2010-11 & 2011-12) Shri Prithviraj G. Jain v. Income Tax Officer, Room No.3, 2nd Floor, Bordi Bangla, Ward -19(2)(5) Room No. 210, 2nd Floor, C.P. Tank Road, Mumbai – 400 004 Matru Mandir, Tardeo Road, Mumbai – 400 007 PAN NO. AAJPJ 4227 F (Appellant) (Respondent) Assessee by : Shri Rajiv Khandelwal Shri Neelkanth Khandelwal Revenue by : Shri M.V. Rajguru Date of Hearing : 12.10…

DCIT CC 6(4), Mumbai vs. J Kumar Infrapojects Ltd, Mumbai

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

Bench: S/Shri B.R. Baskaran (Am) & Amarjit Singh (Jm)

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” Bench, Mumbai Before S/Shri B.R. Baskaran (AM) & Amarjit Singh (JM) I.T.A. No. 4231/Mum/2016 (Assessment Year 2008-09) I.T.A. No. 4232/Mum/2016 (Assessment Year 2010-11) I.T.A. No. 4233/Mum/2016 (Assessment Year 2007-08) I.T.A. No. 4235/Mum/2016 (Assessment Year 2009-10) I.T.A. No. 4236/Mum/2016 (Assessment Year 2012-13) I.T.A. No. 4237/Mum/2016 (Assessment Year 2011-12) DCIT, CC-6(4) M/s. J. Kumar Room No. 1925 Vs. Infraprojects Limited 19th Floor 16-Andheri Industrial Air India Building Estate, Veera Desai Nariman Point Road, Andheri West Mumbai-400 021. Mumbai-…

ITO 2(2)(3), Mumbai vs. Nishigandha Polymers P.Ltd, Mumbai

Appeal stands dismissed whereas assessee’s appeal stands partly allowed

Bench: Shri D.T. Garasia, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. No.5261/Mum/2015 (िनधा"रण वष" / Assessment Year: 2009-10) Income Tax Officer 2(2)(3) Nishigandha Polymers Private Ltd बनाम/ 3Rd Floor, Rustom Building R.No.542,Aayakar Bhavan M.K.Road 29,Veer Nariman Road Vs. Mumbai-400 020 Mumbai-400 023 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaacn-6044-J (अपीलाथ" /Appellant) (""थ" / Respondent) : & आयकर अपील सं./I.T.A. No.5017/Mum/2015 (िनधा"रण वष" / Assessment Year: 2009-10) Nishigandha Polymers Private Ltd Income Tax Officer 2(2)(3) बनाम/ 3Rd Floor, Rustom Building R.No.542,Aayakar Bhavan 29,Veer Nariman Road M.K.Road Vs. Mumbai-400 023 Mumbai-400 020 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaacn-6044-J (अपीलाथ" /Appellant) (""थ" / Respondent) :

…same to the income of the assessee. 3. Aggrieved, the assessee contested the same with partial success before Ld.CIT(A) vide impugned order dated 07/08/2015 where the Ld. CIT(A), relying on the decision of Hon’ble Gujarat High Court in CIT Vs. Simit P.Sheth [38 Taxmann.com 385] restricted the additions to 12.5% of alleged bogus purchases. Aggrieved, the revenue as well as assessee is in appeal before us. ITA.No.5261 & 5017/Mum/2015 Nishigandha Polymers Private Limited Assessment Year-2009-10 4. The Ld. Counsel for Assessee [AR] drew our attention to the fact the purchases were backed by invoices and the payment…

Nishigandha Polymers P.Ltd, Mumbai vs. ITO 2(2)(3), Mumbai

Appeal stands dismissed whereas assessee’s appeal stands partly allowed

Bench: Shri D.T. Garasia, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. No.5261/Mum/2015 (िनधा"रण वष" / Assessment Year: 2009-10) Income Tax Officer 2(2)(3) Nishigandha Polymers Private Ltd बनाम/ 3Rd Floor, Rustom Building R.No.542,Aayakar Bhavan M.K.Road 29,Veer Nariman Road Vs. Mumbai-400 020 Mumbai-400 023 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaacn-6044-J (अपीलाथ" /Appellant) (""थ" / Respondent) : & आयकर अपील सं./I.T.A. No.5017/Mum/2015 (िनधा"रण वष" / Assessment Year: 2009-10) Nishigandha Polymers Private Ltd Income Tax Officer 2(2)(3) बनाम/ 3Rd Floor, Rustom Building R.No.542,Aayakar Bhavan 29,Veer Nariman Road M.K.Road Vs. Mumbai-400 023 Mumbai-400 020 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaacn-6044-J (अपीलाथ" /Appellant) (""थ" / Respondent) :

…same to the income of the assessee. 3. Aggrieved, the assessee contested the same with partial success before Ld.CIT(A) vide impugned order dated 07/08/2015 where the Ld. CIT(A), relying on the decision of Hon’ble Gujarat High Court in CIT Vs. Simit P.Sheth [38 Taxmann.com 385] restricted the additions to 12.5% of alleged bogus purchases. Aggrieved, the revenue as well as assessee is in appeal before us. ITA.No.5261 & 5017/Mum/2015 Nishigandha Polymers Private Limited Assessment Year-2009-10 4. The Ld. Counsel for Assessee [AR] drew our attention to the fact the purchases were backed by invoices and the payment…

DCIT Cir 7(3)(1), Mumbai vs. Paxchem Ltd, Mumbai

In the result appeal of the Revenue is partly allowed

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Bled.C.I.T Circle 7(3)(1) V. M/S. Paxchem Ltd., Room No. 669A, Plot No. A-34, T.T.C. Industrial Area, Aayakar Bhavan, Pawane, Mumbai – 400 710 M.K. Road, Church Gate, Mumbai-400 020 Pan No: Aaccp 0919 J

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI RAJESH KUMAR, HON'BLE ACCOUNTANT MEMBER D.C.I.T Circle 7(3)(1) v. M/s. Paxchem Ltd., Room No. 669A, Plot No. A-34, T.T.C. Industrial Area, Aayakar Bhavan, Pawane, Mumbai – 400 710 M.K. Road, Church Gate, Mumbai-400 020 PAN NO: AACCP 0919 J (Appellant) (Respondent) Assessee by : Shri N.Jayendran Department by : Ms. Arju Garodia Date of Hearing : 04.10.2017 Date of Pronouncement : 31.10.2017 O R D E R PER C.N. PRASAD (JM) 1. This appeal is field by the Revenue against the order of Learned Com…

Hightech Engineers, Mumbai vs. ACIT 19(1), Mumbai

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

Bench: Shri Mahavir Singh () & Shri G Manjunatha ()

…1 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E”, MUMBAI Before Shri Mahavir Singh (JUDICIAL MEMBER) AND Shri G Manjunatha (ACCOUNTANT MEMBER) I.T.A No.2301/Mum/2016 (Assessment year 2010-11) Hitech Engineers vs The ACIT- 19(1), Mumbai 477-479, Maulani Azad Road Gole Deval, Mumbai 400 004 PAN : AAAFH0253L APPELLANT RESPONDEDNT Appellant by None Respondent by Shri Ram Tiwari Date of hearing 24-10-2017 Date of pronouncement 27-10-2017 O R D E R Per G Manjunatha, AM : This appeal filed by the assessee is directed against the order of CIT(A)- 30, Mumbai dated 11-01-2016 and it pertains to AY 2010-11…

Shalimar Wire Agency, Mumbai vs. DCIT C.C. -13 (Erstwhile) DCIT C.C. 2(3) (Present), Mumbai

In the result appeal of the assessee is partly allowed

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

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI RAJESH KUMAR, HON'BLE ACCOUNTANT MEMBER ITA.No.2213/MUM/2016 (A.Y: 2010-11) Shalimar Wire Agency v. Dy.C.I.T. Central Circle 2(3) C/o D.C.Bothra & Co. (CA) 8th Floor, Old CGO Annexe, 297, Tardeo Road, 1st Floor, M.K.Road, Mumbai – 400 020 Willie Mansion, Opp. Bank of India, Nana Chowk, Mumbai – 400 007 PAN NO.AAGFS 8923 G (Appellant) (Respondent) Assessee by : Shri Nimisha L. Bothra Revenue by : Shri M.C. Omi Ningshen Date of Hearing : 05.10.2017 Date of Pronouncement : 27.10.2017 O R D E…

Vinod H. Sanghvi, Mumbai vs. DCIT 15(2)(Old), Mumbai

Bench: Shri B.R. Baskaran, Am & Shri Ravish Sood, Jm आमकय अऩीर सं./ I.T.A. Nos. 125 To 127/Mum/2016 (निर्धारण वषा / Assessment Year‟S: 2009-10, 2010-11 & 2011-12) Vinod H. Sanghvi, Dcit-15(2) (Old), 297, Tardeo, 1St Floor, Willie Acit 19(3) (Present) बिधम/ Vs. Mansion; Opp. Bank Of India 2Nd Floor, Matru Mandir, Mumbai- 400 007 Tardeo Road, Mumbai-400 007 स्थामीरेखासं./ जीआइआयसं./ Pan/Gir No. Afmps3101F (अऩीराथी/Appellant) (प्रत्मथी / Respondent) :

…Vinod H Sanghvi vs. ACIT- ITA No. 125 to 127/Mum/2016 1 ACIT Vs. Vinod H. Sanghvi – ITA No. 121-123/Mum/2016 A.Ys. 2009-10 to 2011-12 IN THE INCOME TAX APPELLATE TRIBUNAL ‘F’ BENCH, MUMBAI BEFORE SHRI B.R. BASKARAN, AM AND SHRI RAVISH SOOD, JM आमकय अऩीर सं./ I.T.A. Nos. 125 to 127/Mum/2016 (निर्धारण वषा / Assessment Year‟s: 2009-10, 2010-11 & 2011-12) Vinod H. Sanghvi, DCIT-15(2) (Old), 297, Tardeo, 1st Floor, Willie ACIT 19(3) (Present) बिधम/ Vs. Mansion; Opp. Bank Of India 2nd Floor, Matru Mandir, Mumbai- 400 007 Tardeo Road, Mumbai-400 007 स्थामीरेखासं./ जीआइआयसं./ PAN/GIR No. AFMPS3101F (अऩीराथी/Appellan…

Asst CIT 19(3), Mumbai vs. Vinod H. Sanghvi, Mumbai

Bench: Shri B.R. Baskaran, Am & Shri Ravish Sood, Jm आमकय अऩीर सं./ I.T.A. Nos. 125 To 127/Mum/2016 (निर्धारण वषा / Assessment Year‟S: 2009-10, 2010-11 & 2011-12) Vinod H. Sanghvi, Dcit-15(2) (Old), 297, Tardeo, 1St Floor, Willie Acit 19(3) (Present) बिधम/ Vs. Mansion; Opp. Bank Of India 2Nd Floor, Matru Mandir, Mumbai- 400 007 Tardeo Road, Mumbai-400 007 स्थामीरेखासं./ जीआइआयसं./ Pan/Gir No. Afmps3101F (अऩीराथी/Appellant) (प्रत्मथी / Respondent) :

…Vinod H Sanghvi vs. ACIT- ITA No. 125 to 127/Mum/2016 1 ACIT Vs. Vinod H. Sanghvi – ITA No. 121-123/Mum/2016 A.Ys. 2009-10 to 2011-12 IN THE INCOME TAX APPELLATE TRIBUNAL ‘F’ BENCH, MUMBAI BEFORE SHRI B.R. BASKARAN, AM AND SHRI RAVISH SOOD, JM आमकय अऩीर सं./ I.T.A. Nos. 125 to 127/Mum/2016 (निर्धारण वषा / Assessment Year‟s: 2009-10, 2010-11 & 2011-12) Vinod H. Sanghvi, DCIT-15(2) (Old), 297, Tardeo, 1st Floor, Willie ACIT 19(3) (Present) बिधम/ Vs. Mansion; Opp. Bank Of India 2nd Floor, Matru Mandir, Mumbai- 400 007 Tardeo Road, Mumbai-400 007 स्थामीरेखासं./ जीआइआयसं./ PAN/GIR No. AFMPS3101F (अऩीराथी/Appellan…

ITO 27(2)(1), Navi Mumbai vs. Kaushal R. Sheth, Mumbai

In the result, appeal of the assessee is partly allowed and the appeal of the Revenue is dismissed

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Bleincome Tax Officer – 27(2)(1) V. Shri Kaushal R Sheth 4Th Floor, Tower No.6 Prop M/S. Paras Enterprises, Vashi Railway Station Complex Printers & Stationers, Vashi, Navi Mumbai – 400 703 House No.104, Bldg No.1/C, Mhada, Laxminagar, Ghatkopar(E) Mumbai - 75

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI RAJESH KUMAR, HON'BLE ACCOUNTANT MEMBER Income Tax Officer – 27(2)(1) v. Shri Kaushal R Sheth 4th Floor, Tower No.6 Prop M/s. Paras Enterprises, Vashi Railway Station Complex Printers & Stationers, Vashi, Navi Mumbai – 400 703 House No.104, BLDG No.1/C, MHADA, Laxminagar, Ghatkopar(E) Mumbai - 75 PAN: BACPS 6777 B (Appellant) (Respondent) Shri Kaushal R Sheth v. Income Tax Officer – 15(3)(1) Prop M/s. Paras Enterprises Mumbai Printers & Stationers, House No.403, BLDG No.1/C, MHADA, Laxminagar…

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

The appeal of the revenue is dismissed

Bench: Shri Rajendra, Am & Shri Ravish Sood, Jm Ito-19(3)(1), Matru Mandir, 2Nd Shri Ratnaram K. Floor, Room No. 202, Chaudhari, Office No. 14, बिधम/ Tardeo Road, Mumbai-400 020 1St Floor, Building No.8 Haji Vs. Kasam Chawl, Durgadevi Street, Mumbai-400004 स्थायी लेखा सं./ जीआइआर सं./ Pan No. Aeapc6124R (अऩीराथी /Revenue) (प्रत्मथी / Assessee) :

…ade from the aforementioned 13 parties who were into providing bogus bills without supply of any material had thus remained unverified, therefore, taking support of the judgment of the Hon’ble High Court of Gujarat in the case of CIT Vs. Simit P. Sheth (2013) 38 Taxmann.com 385 (Guj), wherein the High court in respect of the case before it had restricted the addition @ 12.5% (Additional advantage towards tax benefit 10% + Profit margin 2.5%), concluded that as the assessee was also in the same line of business, i.e. trading in ferrous and non-ferrous metals, therefore, logically the profit margin could safely be…

Kaushal Rajesj Sheth, Mumbai vs. ITO 15(3)(1), Mumbai

In the result, appeal of the assessee is partly allowed and the appeal of the Revenue is dismissed

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Bleincome Tax Officer – 27(2)(1) V. Shri Kaushal R Sheth 4Th Floor, Tower No.6 Prop M/S. Paras Enterprises, Vashi Railway Station Complex Printers & Stationers, Vashi, Navi Mumbai – 400 703 House No.104, Bldg No.1/C, Mhada, Laxminagar, Ghatkopar(E) Mumbai - 75

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI RAJESH KUMAR, HON'BLE ACCOUNTANT MEMBER Income Tax Officer – 27(2)(1) v. Shri Kaushal R Sheth 4th Floor, Tower No.6 Prop M/s. Paras Enterprises, Vashi Railway Station Complex Printers & Stationers, Vashi, Navi Mumbai – 400 703 House No.104, BLDG No.1/C, MHADA, Laxminagar, Ghatkopar(E) Mumbai - 75 PAN: BACPS 6777 B (Appellant) (Respondent) Shri Kaushal R Sheth v. Income Tax Officer – 15(3)(1) Prop M/s. Paras Enterprises Mumbai Printers & Stationers, House No.403, BLDG No.1/C, MHADA, Laxminagar…

ACIT - 19(3), Mumbai vs. Sujan Singh S. Deora, Mumbai

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

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

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI RAJESH KUMAR, HON'BLE ACCOUNTANT MEMBER ITA NO.5716/MUM/2016 (A.Y: 2010-11) Shri Sujan Singh Deora v. Income Tax Officer 16(1)(3) 205, 6th Kumbharwada Lane, Mumbai T.P Street, Mumbai – 400 004 PAN: AAAPD 5747 P (Appellant) (Respondent) Shri Sujan Singh Deora v. Income Tax Officer 16(3)(4) 205, 6th Kumbharwada Lane, Mumbai T.P Street, Mumbai – 400 004 PAN: AAAPD 5747 P (Appellant) (Respondent) ITA NO.6059/MUM/2016 (A.Y: 2010-11) ACIT – 19(3), Matru Mandir, v. Shri Sujan Singh Deora 2nd Floor, R…

ACIT - 19(3), Mumbai vs. Sujan Singh S. Deora, Mumbai

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

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

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI RAJESH KUMAR, HON'BLE ACCOUNTANT MEMBER ITA NO.5716/MUM/2016 (A.Y: 2010-11) Shri Sujan Singh Deora v. Income Tax Officer 16(1)(3) 205, 6th Kumbharwada Lane, Mumbai T.P Street, Mumbai – 400 004 PAN: AAAPD 5747 P (Appellant) (Respondent) Shri Sujan Singh Deora v. Income Tax Officer 16(3)(4) 205, 6th Kumbharwada Lane, Mumbai T.P Street, Mumbai – 400 004 PAN: AAAPD 5747 P (Appellant) (Respondent) ITA NO.6059/MUM/2016 (A.Y: 2010-11) ACIT – 19(3), Matru Mandir, v. Shri Sujan Singh Deora 2nd Floor, R…

ACIT - 19(3), Mumbai vs. Sujan Singh S. Deora, Mumbai

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

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

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI RAJESH KUMAR, HON'BLE ACCOUNTANT MEMBER ITA NO.5716/MUM/2016 (A.Y: 2010-11) Shri Sujan Singh Deora v. Income Tax Officer 16(1)(3) 205, 6th Kumbharwada Lane, Mumbai T.P Street, Mumbai – 400 004 PAN: AAAPD 5747 P (Appellant) (Respondent) Shri Sujan Singh Deora v. Income Tax Officer 16(3)(4) 205, 6th Kumbharwada Lane, Mumbai T.P Street, Mumbai – 400 004 PAN: AAAPD 5747 P (Appellant) (Respondent) ITA NO.6059/MUM/2016 (A.Y: 2010-11) ACIT – 19(3), Matru Mandir, v. Shri Sujan Singh Deora 2nd Floor, R…

Sujansingh Deora, Mumbai vs. ITO 16(1)(3), Mumbai

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

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

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI RAJESH KUMAR, HON'BLE ACCOUNTANT MEMBER ITA NO.5716/MUM/2016 (A.Y: 2010-11) Shri Sujan Singh Deora v. Income Tax Officer 16(1)(3) 205, 6th Kumbharwada Lane, Mumbai T.P Street, Mumbai – 400 004 PAN: AAAPD 5747 P (Appellant) (Respondent) Shri Sujan Singh Deora v. Income Tax Officer 16(3)(4) 205, 6th Kumbharwada Lane, Mumbai T.P Street, Mumbai – 400 004 PAN: AAAPD 5747 P (Appellant) (Respondent) ITA NO.6059/MUM/2016 (A.Y: 2010-11) ACIT – 19(3), Matru Mandir, v. Shri Sujan Singh Deora 2nd Floor, R…

Sujansingh Deora, Mumbai vs. ITO 19(3)(4), Mumbai

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

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

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI RAJESH KUMAR, HON'BLE ACCOUNTANT MEMBER ITA NO.5716/MUM/2016 (A.Y: 2010-11) Shri Sujan Singh Deora v. Income Tax Officer 16(1)(3) 205, 6th Kumbharwada Lane, Mumbai T.P Street, Mumbai – 400 004 PAN: AAAPD 5747 P (Appellant) (Respondent) Shri Sujan Singh Deora v. Income Tax Officer 16(3)(4) 205, 6th Kumbharwada Lane, Mumbai T.P Street, Mumbai – 400 004 PAN: AAAPD 5747 P (Appellant) (Respondent) ITA NO.6059/MUM/2016 (A.Y: 2010-11) ACIT – 19(3), Matru Mandir, v. Shri Sujan Singh Deora 2nd Floor, R…

Sujansingh Deora, Mumbai vs. ITO 16(1), Mumbai

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

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

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI RAJESH KUMAR, HON'BLE ACCOUNTANT MEMBER ITA NO.5716/MUM/2016 (A.Y: 2010-11) Shri Sujan Singh Deora v. Income Tax Officer 16(1)(3) 205, 6th Kumbharwada Lane, Mumbai T.P Street, Mumbai – 400 004 PAN: AAAPD 5747 P (Appellant) (Respondent) Shri Sujan Singh Deora v. Income Tax Officer 16(3)(4) 205, 6th Kumbharwada Lane, Mumbai T.P Street, Mumbai – 400 004 PAN: AAAPD 5747 P (Appellant) (Respondent) ITA NO.6059/MUM/2016 (A.Y: 2010-11) ACIT – 19(3), Matru Mandir, v. Shri Sujan Singh Deora 2nd Floor, R…