CIT v. Simit P. Seth

DCIT Cen Cir 4(2) Cen RG 4(2), Mumbai vs. Prateek Vijay Gupta, Mumbai

In the result, both the appeals of the assessee and revenue are dismissed

Bench: Shri R.C.Sharma, Am & Shri Sandeep Gosain, Jm Dcit Cen Cir 4(2) Vs. Shri Prateek Vijay Gupta Cen. Rg. 4, R.No.411, New Harileela House, 4Th Floor, Aayakar Bhavan, 6Th Floor, Mint Road, Fort, M.K. Road Mumbai – 400 001 Churchgate, Mumbai – 400 020 Pan/Gir No. Aaspg9494L Appellant) .. Respondent) Shri Prateek Vijay Gupta Vs. Acit Rg 12(1) Now Transferred New Harileela House, To Acit Cen Cir 4 (2) 6Th Floor, Mint Road, Fort, Aayakar Bhavan Mumbai – 400 001 Mumbai – 400 020 Pan/Gir No. Aaspg9494L Appellant) .. Respondent) Revenue By Ms. Arju Garodia Assessee By Shri Bhupendra Karkhanis

…n'ble Gujarat High Court in Bholanath Polyfab Pvt. Ltd. (supra), the profit margin embedded in such amounts of purchases could only be disallowed 2.4.29 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 - 15(1)(2), Mumbai vs. Detection Instrument India Pvt. Ltd., Navi Mumbai

In the result, appeal filed by the revenue for assessment year 2011-12 is dismissed

Bench: Shri Rajendra, Am & Shri Ram Lal Negi, Jm आिकर अपील सं./Ita No. 6195/Mum/2016 (धििाारण वर्ा / Assessment Year: 2011-12) The Acit- 15(1)-2, Vs. M/S Detection Instruments Room No. 483-A, 4Th Floor, India Pvt. Ltd., Aayakar Bhavan, M.K. Road, El/36, Electronics Zone, Mumbai - 400020 Ttc Industrial Area, Midc, Mahape, Navi Mumbai - 400710 स्थािी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacd1659F (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) यनर्ावररती की ओर से /Revenue By : Shri V. Jenardhanan (Dr) राजस्व की ओर से / Assessee By : Rakesh Joshi (Ar) सुनर्ाई की तारीख / Date Of Hearing : 14/08/2017 घोषणा की तारीख/Date Of Pronouncement: 23/10/2017

…its claim that the goods claimed to have been purchased from alleged parties were actually consumed/sold. (iv) On the facts and circumstances of the cases, the Ld. CIT (A) has decided the issue by relying upon the ratio of case lawas M/s Simit P. Sheth (2013) 38 Taxmann.com 385 (Guj) and M/s Bholanath Polyfab Pvt. Ltd. 335 ITR 290 (Guj) and M/s Sanket Steel Traders without appreciating the fact that in all the 4 Assessment Year: 2011-12 aforesaid cases the assessee had maintained the quantitative records contrary to the instant case where no such record were produced before the A.O. for examination.” 6. Befor…

ITO 32(1)5, Mumbai vs. Empee Engineers Corporation, 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'Blem/S. Empee Engineering Corporation V. Ito 32(1)(5) 12/8, Lakdi Bunder, Darukhana, Reay Mumbai Road, Mumbai – 400 010

…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 M/s. Empee Engineering Corporation v. ITO 32(1)(5) 12/8, Lakdi Bunder, Darukhana, Reay Mumbai Road, Mumbai – 400 010 PAN: AAAFE 1715 A (Appellant) (Respondent) ITO 32(1)(5) v. M/s. Empee Engineering Corporation, 203, 2nd Floor, C-11, 41/42, Ashok Niwas, Road No.3, Pratyakshkar Bhavan, Daulat Nagar, Borivali (E), Bandra Kurla Complex, Mumbai – 400 066 Bandra (East), Mumbai – 400 051 PAN: AAAFE 1715 A (Appellant) (Respondent) M/s. Empee Engineering Corpora…

Empee Engineering Corporation, Mumbai vs. ITO 32(1)(5), 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'Blem/S. Empee Engineering Corporation V. Ito 32(1)(5) 12/8, Lakdi Bunder, Darukhana, Reay Mumbai Road, Mumbai – 400 010

…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 M/s. Empee Engineering Corporation v. ITO 32(1)(5) 12/8, Lakdi Bunder, Darukhana, Reay Mumbai Road, Mumbai – 400 010 PAN: AAAFE 1715 A (Appellant) (Respondent) ITO 32(1)(5) v. M/s. Empee Engineering Corporation, 203, 2nd Floor, C-11, 41/42, Ashok Niwas, Road No.3, Pratyakshkar Bhavan, Daulat Nagar, Borivali (E), Bandra Kurla Complex, Mumbai – 400 066 Bandra (East), Mumbai – 400 051 PAN: AAAFE 1715 A (Appellant) (Respondent) M/s. Empee Engineering Corpora…

ITO 2(1)(4), Mumbai vs. Gamma Infoway Exalt Ltd, Mumbai

In the result, appeal of the Revenue is dismissed

Bench: Shri G.S. Pannu, Hon’Ble & Shri C.N. Prasad, Hon’Ble

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE SHRI G.S. PANNU, HON’BLE ACCOUNTANT MEMBER AND SHRI C.N. PRASAD, HON’BLE JUDICIAL MEMBER, ITA.No.531/MUM/2016 (A.Y: 2010-11) ITO 2(1)(4), R.No.533 v. M/s. Gamma Infoway Exalt Ltd. 5th Floor, Aayakar Bhavan, 58, Goa Mansion, M.K. Road, 1st Floor Goa Street, Fort Mumbai – 400 020 Mumbai – 400 001 PAN: AABCG 1704 F (Appellant)` (Respondent) Assessee by : Shri Snehal R. Shah Revenue by : Shri Purushotam Kumar Date of Hearing : 03.08.2017 Date of Pronouncement : 11.10.2017 O R D E R PER C.N. PRASAD (JM) 1. This appeal is filed by the Revenue a…

ITO 32(1)(5), Mumbai vs. Empee Engineering Corporation, 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'Blem/S. Empee Engineering Corporation V. Ito 32(1)(5) 12/8, Lakdi Bunder, Darukhana, Reay Mumbai Road, Mumbai – 400 010

…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 M/s. Empee Engineering Corporation v. ITO 32(1)(5) 12/8, Lakdi Bunder, Darukhana, Reay Mumbai Road, Mumbai – 400 010 PAN: AAAFE 1715 A (Appellant) (Respondent) ITO 32(1)(5) v. M/s. Empee Engineering Corporation, 203, 2nd Floor, C-11, 41/42, Ashok Niwas, Road No.3, Pratyakshkar Bhavan, Daulat Nagar, Borivali (E), Bandra Kurla Complex, Mumbai – 400 066 Bandra (East), Mumbai – 400 051 PAN: AAAFE 1715 A (Appellant) (Respondent) M/s. Empee Engineering Corpora…

Empee Engineering Corporation, Mumbai vs. ITO 32(1)(5), 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'Blem/S. Empee Engineering Corporation V. Ito 32(1)(5) 12/8, Lakdi Bunder, Darukhana, Reay Mumbai Road, Mumbai – 400 010

…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 M/s. Empee Engineering Corporation v. ITO 32(1)(5) 12/8, Lakdi Bunder, Darukhana, Reay Mumbai Road, Mumbai – 400 010 PAN: AAAFE 1715 A (Appellant) (Respondent) ITO 32(1)(5) v. M/s. Empee Engineering Corporation, 203, 2nd Floor, C-11, 41/42, Ashok Niwas, Road No.3, Pratyakshkar Bhavan, Daulat Nagar, Borivali (E), Bandra Kurla Complex, Mumbai – 400 066 Bandra (East), Mumbai – 400 051 PAN: AAAFE 1715 A (Appellant) (Respondent) M/s. Empee Engineering Corpora…

ITO 26(1)(4), Mumbai vs. Jaishankar R. Mishra, Mumbai

In the result, Revenue appeals are dismissed

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.5733 & 5734/MUM/2016 (A.Ys: 2010-11 & 2009-10) ITO – 26(1)(4) v. Jaishankkar R. Mishra R.No.707, C-11, 7th Floor, 12/A, 302, Venus Apartment, B.K.C.Bandra (E) Bhakti Park, Wadala (E) Mumbai – 400 051 Mumbai – 400 037 PAN: AFYPM 3474 M (Appellant) (Respondent) Assessee by : None Department by : Ms. Arju Garodia Date of Hearing : 28.09.2017 Date of Pronouncement : 06.10.2017 O R D E R PER C.N. PRASAD (JM) 1. These two appeals are filed by the…

ITO 26(1)(4), Mumbai vs. Jaishankar R. Mishra, Mumbai

In the result, Revenue appeals are dismissed

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.5733 & 5734/MUM/2016 (A.Ys: 2010-11 & 2009-10) ITO – 26(1)(4) v. Jaishankkar R. Mishra R.No.707, C-11, 7th Floor, 12/A, 302, Venus Apartment, B.K.C.Bandra (E) Bhakti Park, Wadala (E) Mumbai – 400 051 Mumbai – 400 037 PAN: AFYPM 3474 M (Appellant) (Respondent) Assessee by : None Department by : Ms. Arju Garodia Date of Hearing : 28.09.2017 Date of Pronouncement : 06.10.2017 O R D E R PER C.N. PRASAD (JM) 1. These two appeals are filed by the…

Asst CIT 19(1), Mumbai vs. Hbs Mall Nahur, Mumbai

In the result, this appeal filed by the Revenue stands dismissed

Bench: Shri Shamim Yahya, Am & Shri Shaktijit Dey, Jm

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ ‘G’, मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “G”, MUMBAI Before Shri Shamim Yahya, AM & Shri Shaktijit Dey, JM ITA No.817/Mum/2017 : Asst.Years 2009-2010 Asst.Commissioner of Income-tax M/s.HBS Mall Nahur बनाम/ Circle 19(1) 607, Parikh Market, Opera House Mumbai. Mumbai – 400 004. Vs. PAN : AAAAH2531A (अपीलाथ" /Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से /Appellant by : Shri V.Vidhyadhar ""यथ" क" ओर से /Respondent by : Shri Mandar Vaidya सुनवाई क" तार"ख / घोषणा क" तार"ख / Date of Hearing : 22.08.2017 Date of Pronouncement : 03.10.2017 आदेश / O R D E R Per S…

ACIT 16(1), Mumbai vs. Neelam Shishir Kothari, Mumbai

In the result, this appeal filed by the revenue stands dismissed

Bench: Shri Shamim Yahya, Am & Shri Amarjit Singh, Jm आयकर अपील सं./I.T.A. No. 4302/Mum/2016 ("नधा"रण वष" / Assessment Year: 2008-09) Acit-16(1) Neelam Shishir Kothari बनाम/ Room No. 439, Aayakar Bhavan, 7/W, Laxmi Niwas, 7Th Floor, 16Th Road, M. K. Marg, Mumbai-20 Vs. Khar (W), Mumbai-400 052 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aahpk 0169 P (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : Shri Ram Tiwari ""यथ" क" ओर से/Respondent By : None

…ght of above judicial prepositions, it can be held that when the Assessing Officer has admitted the corresponding sales/consumption, the entire purchase cannot be disallowed. In the case of CIT vs. Simit P. Sheth reported 4 ACIT vs. Neelam Shishir Kothari in 38 Taxmann.com 385, Hon'ble Gujarat High Court has merely approved the addition of profit to such transaction. Respectfully, following the judgement relevant to this issue, as the appellant has not established the purchases from the above parties and, considering the fact that there is a consumption or use of the said material, as admitted by the Ld. Assessi…

Asst CIT Cir 2, Kalyan vs. Balkrishna Naik, Ambernath

In the result, Revenue appeals are dismissed

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

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI MANOJ KUMAR AGGARWAL, HON'BLE ACCOUNTANT MEMBER ITA NO.5589&5590/MUM/2015 (A.Ys: 2009-10 & 2010-11) The Asst. Commissioner of v. Vijay Balkrishna Naik Income-tax, Circle – 2, Prop of M/s Rishab Enterprises, 2nd Floor, Mohan Plaza, B-20, Additional Ambernath Wayle Nagar, Khadakpada, MIDC, Anand Nagar, Ambernath Kalyan (W) PAN: ABNPN 6215 C (Appellant) (Respondent) Assessee by : None Department by : Ms. Pooja Swaroop Date of Hearing : 19.09.2017 Date of : 27.09.2017 Pronouncement O R D E R PER C…

Asst CIT Cir 2, Kalyan vs. Vijay Balkrishna Naik, Ambernath

In the result, Revenue appeals are dismissed

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

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI MANOJ KUMAR AGGARWAL, HON'BLE ACCOUNTANT MEMBER ITA NO.5589&5590/MUM/2015 (A.Ys: 2009-10 & 2010-11) The Asst. Commissioner of v. Vijay Balkrishna Naik Income-tax, Circle – 2, Prop of M/s Rishab Enterprises, 2nd Floor, Mohan Plaza, B-20, Additional Ambernath Wayle Nagar, Khadakpada, MIDC, Anand Nagar, Ambernath Kalyan (W) PAN: ABNPN 6215 C (Appellant) (Respondent) Assessee by : None Department by : Ms. Pooja Swaroop Date of Hearing : 19.09.2017 Date of : 27.09.2017 Pronouncement O R D E R PER C…

Asst CIT 9(2)(2), Mumbai vs. Evergreen Engineering Co. P.Ltd, Mumbai

In the result, appeal of the Revenue is dismissed

Bench: Shri C.N. Prasad, Hon'Ble & Shri N.K. Pradhan, Hon'Bleacit -9(2)(2) V. M/S. Evergreen Engineering Co. Pvt. Ltd. Room No.665A, 6Th Floor 35B, Mahal Industrial Estate, Aayakar Bhavan, Mahakali Caves Road, M.K.Road, Andheri (E) Mumbai-400 020 Mumbai – 400 093

…sidering the submissions and the decision of Hon'ble Gujarat High Court estimated the profit from such purchases at 12.5% observing as under: - “6.1.29 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…

DCIT 13(1)(2), Mumbai vs. Panchavati Valves & Flanges P.Ltd, Mumbai

In the result, appeal of the Revenue is dismissed

Bench: Shri C.N. Prasad, Hon'Ble & Shri N.K. Pradhan, Hon'Bledcit, Circle – 13(1)(2), 2Nd Floor, V. M/S Panchavati Valves & Flanges Pvt. Ltd.; Room No.218, Sumit Samarth Arcade, Aayakar Bhavan, M.K.Road, B-Wing, 503-A & B, 5Th Floor, Mumbai-400 020 Behind Jain Mandir, Aarey Road, Goregaon (W) Mumbai – 400062

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI N.K. PRADHAN, HON'BLE ACCOUNTANT MEMBER DCIT, Circle – 13(1)(2), 2nd Floor, v. M/s Panchavati Valves & Flanges Pvt. Ltd.; Room No.218, Sumit Samarth Arcade, Aayakar Bhavan, M.K.Road, B-Wing, 503-A & B, 5th Floor, Mumbai-400 020 Behind Jain Mandir, Aarey Road, Goregaon (W) Mumbai – 400062 PAN: AABCP 3333 M (Appellant) (Respondent) Assessee by : None Department by : Ms. Arju Garodia Date of Hearing : 17.08.2017 Date of Pronouncement : 20.09.2017 O R D E R PER C.N. PRASAD (JM) 1. This appeal i…

ITO 32(1)(3), Mumbai vs. Balwant A. Shah, Mumbai

In the result, Revenue’s appeal is dismissed

Bench: Shri C.N. Prasad, Hon'Ble & Shri Manoj Kumar Aggarwal, Hon'Bleincome Tax Officer – 32(1)(3), V. Shri Balwant A. Shah, Room No.210, C-11, 2Nd Floor, A-9, Sabarmati Chs, Daulat Nagar, Pratyakshakar Bhavan, Bandra Road No.10, Borivali (West), Kurla Complex, Bandra(E) Mumbai – 66 Mumbai – 51 Pan: Anfps 9596 M (Appellant) (Respondent) Assessee By : None Department By : Shri Arju Garodia

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI MANOJ KUMAR AGGARWAL, HON'BLE ACCOUNTANT MEMBER Income Tax Officer – 32(1)(3), v. Shri Balwant A. Shah, Room No.210, C-11, 2nd Floor, A-9, Sabarmati CHS, Daulat Nagar, Pratyakshakar Bhavan, Bandra Road No.10, Borivali (West), Kurla Complex, Bandra(E) Mumbai – 66 Mumbai – 51 PAN: ANFPS 9596 M (Appellant) (Respondent) Assessee by : None Department by : Shri Arju Garodia Date of Hearing : 13.09.2017 Date of Pronouncement : 20.09.2017 O R D E R PER C.N. PRASAD (JM) 1. This appeal is filed by the…

Mody Interiors P.Ltd, Mumbai vs. Asst CIT 16(3), Mumbai

Bench: Shri R C Sharma, Am & Shri Sandeep Gosain, Jm

…Paras Organics Pvt. Ltd. vs. DCIT (ITA No.2369/Mum/2014) (d) Hiralal Chunilal Jain vs. ITO (ITA No.4547/Mum/2014) (e) Shri Ganpatraj A. Sanghvi vs. ACIT (ITA No.2826/Mum/2013) (f) ACIT vs. Ramila Pravin Shah (ITA No.5246/Mum/2016) (g) CIT vs. Simit P. Sheth [38 Taxmann.com 385 (Guj.)] (h) CIT vs, Bholanath Poly Fab Pvt. Ltd. [355 ITR 290 (Guj.)] (i) CIT vs. Nangalia Fabrics Pvt. Ltd. [40 Taxmann.com 206 (Guj.)] (j) DCII vs. Rajeev C. Kalathi (ITA No.6727/Mum/2012) (k) ACIT vs. C. V. Sons (ITA No.2239/Mum/2012 & 2240/Mum/2012) (I) ITO vs. Eagle Impex (ITA No.5697/Mum/2010) (m) Madhukant B. Gandhi vs. ITO (ITA No.…

ITO WD 2(1), Mumbai vs. Accord Associates, Ulhasnagar

In the result, Revenue’s appeal is dismissed

Bench: Shri C.N. Prasad, Hon'Ble & Shri G. Manjunathan, Hon'Bleincome Tax Officer V. M/S. Accord Associates, Ward 2(1), Kalyan, 2Nd Floor, C/O Shri Kanayalal G. Bhatia, 8Th Floor, Sona Apartment, Mohan Plazza, Wayle Nagar, Khadkpada, Kalyan(W) Uhasnagar – 421 001 Pin.No.421 301 Pan: Aanfa 6992 L

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI G. MANJUNATHAN, HON'BLE ACCOUNTANT MEMBER Income Tax Officer v. M/s. Accord Associates, Ward 2(1), Kalyan, 2nd Floor, C/o Shri Kanayalal G. Bhatia, 8th floor, Sona Apartment, Mohan Plazza, Wayle Nagar, Khadkpada, Kalyan(W) Uhasnagar – 421 001 Pin.No.421 301 PAN: AANFA 6992 L (Appellant) (Respondent) Assessee by : Shri Suresh Otwani Department by : Shri M.C. Omi Ningeshen Date of Hearing : 09.08.2017 Date of Pronouncement : 13.09.2017 O R D E R PER C.N. PRASAD (JM) 1. This appeal is filed b…

ITO 15(3)(2), Mumbai vs. Yogiraj Powertech P.Ltd, Mumbai

In the result, Revenue appeal is dismissed

Bench: Shri C.N. Prasad, Hon'Ble & Shri G. Manjunathan, Hon'Bleincome Tax Officer – 15(3)(2) V. M/S. Yogiraj Powertech Pvt Ltd. Room No.15 B, Ground Floor, 2Nd Floor, B-2,8,9 &10 Aayakar Bhavan, M.K.Road, Groma House, Plot No.14C, Mumbai – 400 020 Sector 19, Vashi, Navi Mumbai-400 705

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI G. MANJUNATHAN, HON'BLE ACCOUNTANT MEMBER Income Tax Officer – 15(3)(2) v. M/s. Yogiraj Powertech Pvt Ltd. Room No.15 B, Ground Floor, 2nd Floor, B-2,8,9 &10 Aayakar Bhavan, M.K.Road, Groma House, Plot No.14C, Mumbai – 400 020 Sector 19, Vashi, Navi Mumbai-400 705 PAN: AAACY 4160 G (Appellant) (Respondent) Assessee by : Shri Devendra Jain Department by : Shri M.C. Omi Ningeshen Date of Hearing : 09.08.2017 Date of Pronouncement : 13.09.2017 O R D E R PER C.N. PRASAD (JM) 1. This appeal is…

ITO 15(1)(4), Mumbai vs. Ravindra Ganesh Nene, Navi Mumbai

In the result, Revenue’s appeals are dismissed

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

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI G. MANJUNATHAN, HON'BLE ACCOUNTANT MEMBER ITA NO.5404 & 5405 /MUM/2016 (A.Y: 2010-11 & 2009-10) Income Tax Officer – 15(1)(4) v. Shri Ravindra Ganesh Nene 2nd Floor, B-2, 8,8,9 &10 Room No.15 B, Ground Floor, Aayakar Bhavan, M.K.Road, Croma House, Plot No.14C, Mumbai – 400 020 Sector 19, Vashi, Navi Mumbai 400 705 PAN: ACBPN 9402 A (Appellant) (Respondent) Assessee by : Shri Devendra Jain Department by : Shri M.C. Omi Ningeshen Date of Hearing : 09.08.2017 Date of Pronouncement : 13.09.2017…