CIT v. Simit P. Seth (38 Taxmann.com 385)

Asst CIT 8(3)(1), Mumbai vs. Ravindra Ganesh Nene, Navi Mumbai

In the result, Revenue’s appeals are dismissed

ITA 5404/MUM/2016[2010-11]Status: DisposedITAT Mumbai13 Sept 2017AY 2010-11

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

For Appellant: Shri Devendra JainFor Respondent: Shri M.C. Omi Ningeshen

…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…

Metal Power Analytical (I) P.Ltd, Mumbai vs. DCIT 8(2), Mumbai

In the result, the appeal is partly allowed

ITA 3520/MUM/2015[2010-11]Status: DisposedITAT Mumbai19 May 2017AY 2010-11

Bench: Shri Joginder Singh () & Shri N.K. Pradhan () Assessment Year: 2010-11

For Appellant: Dr. K. Shivaram, Senior AdvocateFor Respondent: Shri Purushottam Kumar, DR

Section 143(3)Section 234BSection 251(2)Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D” MUMBAI BEFORE SHRI JOGINDER SINGH (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2010-11 Metal Power Analytical (I) P. Ltd. Vs. DCIT 8(2) C-46/47 Rah Indl Estate Mumbai Military Rd. Andheri (E) Mumbai – 400059 PAN No. AACM4836D (Appellant) (Respondent) Assessee by : Dr. K. Shivaram, Senior Advocate Revenue by: Shri Purushottam Kumar, DR Date of Hearing : 15/03/2017 Date of pronouncement: 19/05/2017 ORDER PER N.K. PRADHAN, AM This is an appeal filed by the assessee. The relevant assessment year is 2010-11. The appeal is dir…

Remi Process Plant and Machinery Ltd, Mumbai vs. DCIT Cir 3(3), Mumbai

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

ITA 1817/MUM/2015[2011-12]Status: DisposedITAT Mumbai21 Mar 2017AY 2011-12

Bench: Shri D.T. Garasia & Shri Rajesh Kumar: (A.Y : 2011-12) Dcit, Circle – 3(3)(1) Vs. M/S. Remi Process Plant & Mumbai (Appellant) Machinery Ltd. 11 Cama Industrial Estate Walbhat Road, Goregaon (E) Mumbai 400 009 Pan : Aaacr0409H (Respondent) : M/S. Remi Process Plant & Vs. Dcit, Circle – 3(3)(1) Machinery Ltd. Mumbai 11 Cama Industrial Estate Walbhat Road, Goregaon (E) Mumbai 400 009 Pan : Aaacr0409H (Respondent) Appellant By : Shri Purushottam Kumar Respondent By : Shri Bhagirath Singh Date Of Hearing : 28/02/2017 Date Of Pronouncement : 21/03/2017

For Appellant: Shri Purushottam KumarFor Respondent: Shri Bhagirath Singh

Section 12ASection 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE SHRI D.T. GARASIA, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER : (A.Y : 2011-12) DCIT, Circle – 3(3)(1) Vs. M/s. Remi Process Plant & Mumbai (Appellant) Machinery Ltd. 11 Cama Industrial Estate Walbhat Road, Goregaon (E) Mumbai 400 009 PAN : AAACR0409H (Respondent) : M/s. Remi Process Plant & Vs. DCIT, Circle – 3(3)(1) Machinery Ltd. Mumbai 11 Cama Industrial Estate Walbhat Road, Goregaon (E) Mumbai 400 009 PAN : AAACR0409H (Respondent) Appellant by : Shri Purushottam Kumar Respondent by : Shri Bhagirath Singh Date of Hearing : 28/0…

DCIT Cir 3(3)(1), Mumbai vs. Remi Process Plant & Machinery Ltd, Mumbai

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

ITA 1723/MUM/2015[2011-12]Status: DisposedITAT Mumbai21 Mar 2017AY 2011-12

Bench: Shri D.T. Garasia & Shri Rajesh Kumar: (A.Y : 2011-12) Dcit, Circle – 3(3)(1) Vs. M/S. Remi Process Plant & Mumbai (Appellant) Machinery Ltd. 11 Cama Industrial Estate Walbhat Road, Goregaon (E) Mumbai 400 009 Pan : Aaacr0409H (Respondent) : M/S. Remi Process Plant & Vs. Dcit, Circle – 3(3)(1) Machinery Ltd. Mumbai 11 Cama Industrial Estate Walbhat Road, Goregaon (E) Mumbai 400 009 Pan : Aaacr0409H (Respondent) Appellant By : Shri Purushottam Kumar Respondent By : Shri Bhagirath Singh Date Of Hearing : 28/02/2017 Date Of Pronouncement : 21/03/2017

For Appellant: Shri Purushottam KumarFor Respondent: Shri Bhagirath Singh

Section 12ASection 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE SHRI D.T. GARASIA, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER : (A.Y : 2011-12) DCIT, Circle – 3(3)(1) Vs. M/s. Remi Process Plant & Mumbai (Appellant) Machinery Ltd. 11 Cama Industrial Estate Walbhat Road, Goregaon (E) Mumbai 400 009 PAN : AAACR0409H (Respondent) : M/s. Remi Process Plant & Vs. DCIT, Circle – 3(3)(1) Machinery Ltd. Mumbai 11 Cama Industrial Estate Walbhat Road, Goregaon (E) Mumbai 400 009 PAN : AAACR0409H (Respondent) Appellant by : Shri Purushottam Kumar Respondent by : Shri Bhagirath Singh Date of Hearing : 28/0…

Mehul K. Mehta, Mumbai vs. ITO 15(1)(3), Mumbai

In the result , we dismiss both the appeal of the assessee as well of Revenue

ITA 3227/MUM/2016[2010-11]Status: DisposedITAT Mumbai14 Mar 2017AY 2010-11

Bench: Shri C.N. Prasad & Shri Ramit Kocharआयकर अपील सं./I.T.A. No.3227/Mum/2016 ("नधा"रण वष" / Assessment Year : 2010-11) Shri Mehul K. Mehta, Income Tax Officer बनाम/ Prop. Vaishnavi Enterprises 15(1)(3), V. Room No. 23, Mumbai. Building No. 18, Kapolwadi Building 3 Rd Panjarapole Lane, Mumbai – 400 004. "थायी लेखा सं./Pan : Acjpm 9707 H (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

For Appellant: Mrs. Mamta ParmarFor Respondent: Shri B.S. Bist, DR

Section 143(3)Section 253(3)

…आयकर अपील"य अ"धकरण “H” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No.3227/Mum/2016 ("नधा"रण वष" / Assessment Year : 2010-11) Shri Mehul K. Mehta, Income Tax Officer बनाम/ Prop. Vaishnavi Enterprises 15(1)(3), v. Room No. 23, Mumbai. Building No. 18, Kapolwadi Building 3 rd Panjarapole Lane, Mumbai – 400 004. "थायी लेखा सं./PAN : ACJPM 9707 H (अपीलाथ" /Appellant) .. (""यथ" / Respondent) Assessee by : Mrs. Mamta Parmar Revenue by : Shri B.S. Bist, DR सुनवाई क" तार"ख /Date of Heari…

ITO 16(3)(1), Mumbai vs. Shailesh L. Chheda, Mumbai

The appeal of the Revenue is partly allowed

ITA 4566/MUM/2014[2010-11]Status: DisposedITAT Mumbai20 Feb 2017AY 2010-11

Bench: Shri Joginder Singh & Shri N.K. Pradhanassessment Year: 2010-11 Income Tax Officer-16(3)(1), Shri Shailesh Lakhamshi Room No.219, Chheda, बनाम/ Matru Mandir, Shop No.04, Narayan Vs. Mumbai-400007 Buildg. S.V. Road, Opp. Central Bank, Mumbai-400004 (राज"व /Revenue) ("नधा"रती /Assessee) P.A. No. Aacpc0733G Shri B.S. Bist-Dr राज"व क" ओर से / Revenue By "नधा"रती क" ओर से / Assessee By None

Section 143(2)Section 143(3)Section 69Section 69C

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ई, मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “E”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी एन. के. "धान, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri N.K. Pradhan, Accountant Member Assessment Year: 2010-11 Income Tax Officer-16(3)(1), Shri Shailesh Lakhamshi Room No.219, Chheda, बनाम/ Matru Mandir, Shop No.04, Narayan Vs. Mumbai-400007 Buildg. S.V. Road, Opp. Central Bank, Mumbai-400004 (राज"व /Revenue) ("नधा"रती /Assessee) P.A. No. AACPC0733G Shri B.S. Bist-DR राज"व क" ओर से / Revenue by "नधा"रती क" ओर से / Assessee by NONE 20/…

Sai Sarnam Engineers, Mumbai vs. ITO 2(4) Kalyan, Kalyan

In the result the appeal is partly allowed

ITA 2939/MUM/2016[2009-10]Status: DisposedITAT Mumbai17 Feb 2017AY 2009-10

Bench: S/Shri. D.T. Garasia & Ashwani Tanejaassessment Year 2009 – 10 Income Tax Officer, 2Nd Floor, M/S Sai Sarnam Engineers V. Flat No. 1105-1106, Pleasant Park Ward 2(4) Kalyan, Mohan Plaza, Yogi Hills, Mulund – West Wayale Nagar, Khadakpada, Mumbai – 400 080 Kalyan – West – 421 301 Pan No.Aaefs 0726 K (Appellant ) (Respondent) Appellant By Shri Rahul K. Hakani & Shri Sashank Dundu Respondent By Shri M.C. Omi Ningshen Date Of Hearing : 24.01.2017 Date Of Pronouncement : 17 .02.2017

Section 143(3)Section 145Section 69

…final statement of the assessee. Treating account balance sheet were submitted , therefore we are of the view that entire purchase cannot be subjected to tax only profit element embedded therein is to be taxed. We also find in case of CIT v. Simt Sheth (2013) 38 Taxmann.com 385 (Guj) wherein it was held that some of the ITA.NO.2939/Mum/2016 M/s. Sai Sarnam Engineers supplier of the steel had not supplied any goods but only provided sales bills and hence the purchase from the said party was held to be bogus. The CIT(A) in that case has found that the purchase were not made from the named parties but the other par…

Hemant R Sanghavi, Mumbai vs. Asst CIT 16(2), Mumbai

In the result the assessee appeal is dismissed

ITA 2299/MUM/2015[2010-11]Status: DisposedITAT Mumbai17 Feb 2017AY 2010-11

Bench: S/Shri. D.T. Garasia & Ashwani Tanejaassessment Year 2010 – 11 Mr. Hemant R. Sanghavi V. Assistant Commissioner Of Income D-502, Kukreja Palace Tax – 16(2) 2Nd Floor Vallabh Baug Lane Rd., Ghatkopar (E), Mumbai – 400 075 Matru Mandir, Tardeo Road Mumbai – 400 007 Pan No. Aagps 4816 C (Appellant ) (Respondent) Appellant By Shri Ronak G Doshi Respondent By Shri M.C. Omi Ningshen Date Of Hearing : 24.01.2017 Date Of Pronouncement : 17.02.2017

Section 69C

…t is made to such party. Therefore assessee did purchase from different sources. Therefore considering the same we are of the view that the CIT(A) has justified. We also find from the decision of Hon’ble Gujarat High court in Case of CIT v. Simit Sheth (2013) 38 Taxmann.com 385 (Guj) wherein the similar issue had come up before the Hon’ble High Court and wherein the tribunal has held that the alleged suppliers of steel to the assessee assessee have not supplied the goods but only provided sale bills and hence the purchases from the said parties is held to be bogus. The CIT(A) has held that assessee indeed has pur…

Kiran Navin Doshi, Mumbai vs. ITO -23(2)(4), Mumbai

In the result, the assessee’s appeal for A

ITA 2601/MUM/2016[2009-10]Status: DisposedITAT Mumbai18 Jan 2017AY 2009-10

Bench: Shri Jason P. Boaz & Shri Saktijit Deysmt. Kiran Navin Doshi Income Tax Officer-23(2)(4) D-705, Kalp Nagri C-10, Pratyksha Kar Bhavan Vs. B.R. Road, Mulund (W) Bkc, Bandra East Mumbai 400080 Mumbai Pan – Abwpd5848A Appellant Respondent

For Appellant: NoneFor Respondent: Shri Milind Rajguru

Section 143Section 143(1)Section 143(3)Section 147Section 148Section 69C

…udgment dated August 16, 2011, in Tax Appeal No. 679 of 2010 in the case of CIT vs. Kishor Amrutlal Patel. In the result, tax appeal is dismissed". 7.28 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 21 Smt. Kiran Navin Doshi 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 pu…

Refrigerated Deistributors P.Ltd, Mumbai vs. DCIT 2(3)(1), Mumbai

In the result, all the five appeals of assessee are partly allowed and appeal of Revenue is dismissed

ITA 2988/MUM/2016[2012-13]Status: DisposedITAT Mumbai13 Jan 2017AY 2012-13