CIT v. Simit P. Seth

38 Taxmann.com 385High Court2013#283 most cited
278

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

Also reported as

356 ITR 290

Sections most often in play

Section 147Section 148Section 69CSection 133(6)Section 143(3)Section 145(3)Section 131Section 250

Issues it is cited on

unexplained expendituresection 69csection 133(6)accommodation entrycommissioner (appeals)section 133section 131reassessment proceedingssection 143(1)assistant commissionersection 132section 148

Judgments citing CIT v. Simit P. Seth

ITO, 20(2)(1), Mumbai vs. M/S J S Jube Traders, Mumbai

In the result, appeal filed by the Revenue is dismissed and cross objection filed by the assessee is partly allowed

ITA 410/MUM/2023[2011-12]Status: DisposedITAT Mumbai12 Jul 2023AY 2011-12

Bench: Shri S. Rifaur Rahman, Hon'Ble & Ms Kavitha Rajagopal, Hon'Ble & Income Tax Officer-20(2)(1) V. M/S. J.S Tube Traders Room No. 216, 2Nd Floor 337, Signal Hill Piramal Chambers, Lalbaug Opp Vihar Hotel, Avenue Road Darukhana, Mumbai- 400010 Parel, Mumbai- 400012 Pan: Aaafj2901K (Appellant) (Respondent)

Section 133(6)Section 143(1)Section 143(2)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F”, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND MS KAVITHA RAJAGOPAL, HON'BLE JUDICIAL MEMBER AND Income Tax Officer-20(2)(1) v. M/s. J.S Tube Traders Room No. 216, 2nd Floor 337, Signal Hill Piramal Chambers, Lalbaug Opp Vihar Hotel, Avenue Road Darukhana, Mumbai- 400010 Parel, Mumbai- 400012 PAN: AAAFJ2901K (Appellant) (Respondent) C.O. No. 32/MUM/2023 [ARISING OUT OF ITA NO. 410/MUM/2023 (A.Y: 2011-12)] M/s. J.S. Tube Traders v. Income Tax Officer-20(2)(1) 337 Signal Hill Room No. 216, 2nd Floor Opp Vihar Hotel, Avenue Road Piramal Cha…

Sagar International, Mumbai vs. Income Tax Offficer-19(3)(1), Mumbai

In the result, appeals filed by the assessee are partly allowed

ITA 964/MUM/2023[2007-2008]Status: DisposedITAT Mumbai07 Jun 2023AY 2007-2008

Bench: Shri Pavan Kumar Gadale & Shri S Rifaur Rahmansagar International Ito – 19(3)(1) C/O Himanshu Gandhi 2Nd Floor, बनाम/ Ca, 16Th Floor D Wing, Matru Mandir, Vs. Trade World Tower, Nana Chowk, Kamala Mills, Grant Road (W), Compound, Mumbai-400007. Lower Parel, Mumbai 400013. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaafs6934R (""थ" / Respondent) (अपीलाथ" /Appellant)

For Appellant: Mr. Himanshu Gandhi.ARFor Respondent: Ms. Kavita Kaushik.DR
Section 143(2)Section 143(3)Section 148Section 234BSection 250Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & SHRI S RIFAUR RAHMAN, ACCOUNTANT MEMBER Sagar International ITO – 19(3)(1) C/o Himanshu Gandhi 2nd Floor, बनाम/ CA, 16th Floor D Wing, Matru Mandir, Vs. Trade World Tower, Nana Chowk, Kamala Mills, Grant Road (W), Compound, Mumbai-400007. Lower Parel, Mumbai 400013. "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAAFS6934R (""थ" / Respondent) (अपीलाथ" /Appellant) अपीलाथ" ओर से / Appellant by : Mr. Himanshu Gandhi.AR ""थ" की ओर से/Respondent by : Ms. Kavita Kaushik.DR सुनवाई की तारीख / Date of Hearing 12/06/2023 घ…

Kl Crescent Infrastructure Pvt Ltd., Navi Mumbai vs. Income Tax Officer-15(2)(1), Mumbai

Appeal is partly allowed

ITA 172/MUM/2023[2010-11]Status: DisposedITAT Mumbai30 May 2023AY 2010-11

Bench: Shri Vikas Awasthy, Hon'Ble & Shri S. Rifaur Rahman, Hon'Blekl Crescent Infrastructure Pvt Ltd V. Ito 15(2)(1) A-390/39, Ttc Industrial Zone Aayakar Bhavan Midc, Mahape, Post Ghansoli Mumbai- 400020 Navi Mumbai- 400701 Pan: Aadck3832C (Appellant) (Respondent) Kl Crescent Infrastructure Pvt Ltd V. Acit 15(2)(2) A-390/39, Ttc Industrial Zone Aayakar Bhavan Midc, Mahape, Post Ghansoli Mumbai- 400020 Navi Mumbai- 400701 Pan: Aadck3832C (Appellant) (Respondent)

Section 143(1)Section 143(2)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI VIKAS AWASTHY, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER KL Crescent Infrastructure Pvt Ltd v. ITO 15(2)(1) A-390/39, TTC Industrial Zone Aayakar Bhavan MIDC, Mahape, Post Ghansoli Mumbai- 400020 Navi Mumbai- 400701 PAN: AADCK3832C (Appellant) (Respondent) KL Crescent Infrastructure Pvt Ltd v. ACIT 15(2)(2) A-390/39, TTC Industrial Zone Aayakar Bhavan MIDC, Mahape, Post Ghansoli Mumbai- 400020 Navi Mumbai- 400701 PAN: AADCK3832C (Appellant) (Respondent) Assessee Represented by : Shri Bhupendra Shah Depar…

Three C Universal Developers Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 6, New Delhi

In the result, all the four appeals of the assessee for AYs 2010-11,

ITA 7582/DEL/2018[2014-15]Status: DisposedITAT Delhi01 May 2023AY 2014-15

Bench: Dr. Brr Kumar & Ms. Astha Chandra

For Appellant: NoneFor Respondent: Shri H.K. Chaudhary, CIT-DR
Section 132Section 142(1)Section 153ASection 234A

…fab Pvt. Ltd. (supra), the estimated suppressed profit margin embedded in such amounts of purchases could only be disallowed and subjected to tax. 6.25 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 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 the…

Three C Universal Developers Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 6, New Delhi

In the result, all the four appeals of the assessee for AYs 2010-11,

ITA 7581/DEL/2018[2013-14]Status: DisposedITAT Delhi01 May 2023AY 2013-14

Bench: Dr. Brr Kumar & Ms. Astha Chandra

For Appellant: NoneFor Respondent: Shri H.K. Chaudhary, CIT-DR
Section 132Section 142(1)Section 153ASection 234A

…fab Pvt. Ltd. (supra), the estimated suppressed profit margin embedded in such amounts of purchases could only be disallowed and subjected to tax. 6.25 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 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 the…

Three C Universal Developers Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 6, New Delhi

In the result, all the four appeals of the assessee for AYs 2010-11,

ITA 7580/DEL/2018[2011-12]Status: DisposedITAT Delhi01 May 2023AY 2011-12

Bench: Dr. Brr Kumar & Ms. Astha Chandra

For Appellant: NoneFor Respondent: Shri H.K. Chaudhary, CIT-DR
Section 132Section 142(1)Section 153ASection 234A

…fab Pvt. Ltd. (supra), the estimated suppressed profit margin embedded in such amounts of purchases could only be disallowed and subjected to tax. 6.25 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 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 the…

Three C Universal Developers Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 6, New Delhi

In the result, all the four appeals of the assessee for AYs 2010-11,

ITA 7579/DEL/2018[2010-11]Status: DisposedITAT Delhi01 May 2023AY 2010-11

Bench: Dr. Brr Kumar & Ms. Astha Chandra

For Appellant: NoneFor Respondent: Shri H.K. Chaudhary, CIT-DR
Section 132Section 142(1)Section 153ASection 234A

…fab Pvt. Ltd. (supra), the estimated suppressed profit margin embedded in such amounts of purchases could only be disallowed and subjected to tax. 6.25 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 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 the…

Exotic Jewels, Surat vs. Income Tax Officer, Ward-2(3)(7), Surat

In the result, this appeal of assessee is partly allowed

ITA 29/SRT/2023[2010-11]Status: DisposedITAT Surat25 Apr 2023AY 2010-11

Bench: Shri Pawan Singh(Virtual Hearing) Exotic Jewels, I.T.O., 304, Kohinoor Complex, Chowky Sheri, Ward 2(3)(7), Vs. Sayedpura, Surat-395003. Surat. Pan No. Aabfe 2823 Q Appellant/ Assessee Respondent/ Revenue

Section 132Section 147Section 148Section 254(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH (SMC), SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER (Virtual hearing) Exotic Jewels, I.T.O., 304, Kohinoor Complex, Chowky Sheri, Ward 2(3)(7), Vs. Sayedpura, Surat-395003. Surat. PAN No. AABFE 2823 Q Appellant/ assessee Respondent/ revenue Assessee represented by Shri P.M. Jagasheth, CA Department represented by Shri Vinod Kumar, Sr. DR Date of Institution of appeal 17/01/2023 Date of hearing 25/04/2023 Date of pronouncement 25/04/2023 Order under Section 254(1) of Income Tax Act PER: PAWAN SINGH, JUDICIAL MEMBER: 1. This appeal by the assessee is directed ag…

Ankit Diamonds, Mumbai vs. Deputy Commissioner of Income Tax-19(1), Mumbai

In the result, appeals filed by the assessee are partly allowed

ITA 3127/MUM/2022[2011-12]Status: DisposedITAT Mumbai20 Apr 2023AY 2011-12

Bench: Shri Kuldip Singh, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

Section 142(1)Section 143(1)Section 147Section 148Section 234BSection 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI KULDIP SINGH, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA NOs. 3125 & 3127/MUM/2022 (A.Ys: 2009-10 & 2011-12) Ankit diamonds v. DCIT – 19(1) CC – 5061-A, C Tower Matru Mandir Bharat Diamond Bourse Mumbai – 400 007 Bandra Kurla Complex Bandra (E), Mumbai -400051 PAN: AAAFA3924D (Appellant) (Respondent) Assessee Represented by : Shri Himanshu Gandhi Department Represented by : Shri A.N. Bhalekar Date of Hearing : 24.01.2023 Date of Pronouncement : 20.04.2023 O R D E R PER S. RIFAUR RAHMAN (AM) 1.…

Ankit Diamonds, Mumbai vs. Deputy Commissioner of Income Tax-19(1), Mumbai

In the result, appeals filed by the assessee are partly allowed

ITA 3125/MUM/2022[2009-10]Status: DisposedITAT Mumbai20 Apr 2023AY 2009-10

Bench: Shri Kuldip Singh, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

Section 142(1)Section 143(1)Section 147Section 148Section 234BSection 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI KULDIP SINGH, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA NOs. 3125 & 3127/MUM/2022 (A.Ys: 2009-10 & 2011-12) Ankit diamonds v. DCIT – 19(1) CC – 5061-A, C Tower Matru Mandir Bharat Diamond Bourse Mumbai – 400 007 Bandra Kurla Complex Bandra (E), Mumbai -400051 PAN: AAAFA3924D (Appellant) (Respondent) Assessee Represented by : Shri Himanshu Gandhi Department Represented by : Shri A.N. Bhalekar Date of Hearing : 24.01.2023 Date of Pronouncement : 20.04.2023 O R D E R PER S. RIFAUR RAHMAN (AM) 1.…

M/S Winner Impex, Mumbai vs. ACIT-19(3), Mumbai

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

ITA 330/MUM/2023[2009-10]Status: DisposedITAT Mumbai11 Apr 2023AY 2009-10

Bench: Shri S. Rifaur Rahman, Hon'Blem/S. Winner Impex V. Acit – 19(3) G-1, Jaisingh Business Center Mumbai Sahar Road, Parsiwada Andheri (E), Mumbai - 400099 Pan: Aaafw3731A (Appellant) (Respondent)

Section 133(6)Section 143(1)Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER M/s. Winner Impex v. ACIT – 19(3) G-1, Jaisingh Business Center Mumbai Sahar Road, Parsiwada Andheri (E), Mumbai - 400099 PAN: AAAFW3731A (Appellant) (Respondent) Assessee Represented by : Shri Reepal Trashawala Department Represented by : Shri S.N. Kabra Date of Hearing : 03.04.2023 Date of Pronouncement : 11.04.2023 O R D E R PER S. RIFAUR RAHMAN (AM) 1. This appeal is filed by the assessee against order of the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre,…

Sawailal Surtaram Bhatti, Mumbai vs. Income Tax Officer, 20(3)(2), Mumbai

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

ITA 3191/MUM/2022[2010-2011]Status: DisposedITAT Mumbai10 Apr 2023AY 2010-2011

Bench: Shri Aby T. Varkey, Jm & Shri Om Prakash Kant, Am आयकर अपील सं/I.T.A. No.3191/Mum/2022 (निर्धारणवर्ा/Assessment Year: 2010-11) Sawailal Surtaram Bhatti बिधम Income Tax Officer, 20 161, 4Th Floor, Panchshil (3) (2) Vs. Niwas, 5Th Kamathipura, Matru Mandir, Parel Mumbai-400 008 Mumbai-400 007

For Appellant: Shri Dhaval ShahFor Respondent: Shri Anil K. Das
Section 143(1)Section 144

…IN THE INCOME TAX APPELLATE TRIBUNAL “G”BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI OM PRAKASH KANT, AM आयकर अपील सं/I.T.A. No.3191/Mum/2022 (निर्धारणवर्ा/Assessment Year: 2010-11) Sawailal Surtaram Bhatti बिधम Income Tax Officer, 20 161, 4th Floor, Panchshil (3) (2) Vs. Niwas, 5th Kamathipura, Matru Mandir, Parel Mumbai-400 008 Mumbai-400 007 स्थधयीलेखधसं/.जी. आइ. आर. सं/.PAN/GIR No: .AEMPB3718G अपीलार्थी / Appellant प्रत्यर्थी / Respondent .. Assessee by: Shri Dhaval Shah Revenue by: Shri Anil K. Das सुनवाईकीतारीख/Date of Hearing: 09/03/2023 घोषणाकीतारीख/Date of Pronouncement: 10/04/2023 आदेश / O…

Ilesh Jitendra Shah, Mumbai vs. Income Tax Office, Ward 2(3), Thane, Mumbai

In the result, appeals filed by the assessee are partly allowed

ITA 327/MUM/2023[2009-10]Status: DisposedITAT Mumbai06 Apr 2023AY 2009-10

Bench: Shri S. Rifaur Rahman, Hon'Ble

Section 133(6)Section 143(1)Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA NOs. 327 & 326/MUM/2022 (A.Ys: 2009-10 & 2010-11) Ilesh Jitendra Shah v. Income Tax Officer – 2(3) H/401, Shalom Jove Thane - 400602 Plantaria Complex Matoshir Bhavan Road Bhayander (W), Thane-401101 PAN: ALXPS6180M (Appellant) (Respondent) Assessee Represented by : Shri Satish Mody Department Represented by : Shri S.N. Kabra Date of Hearing : 03.04.2023 Date of Pronouncement : 06.04.2023 O R D E R PER S. RIFAUR RAHMAN (AM) 1. These appeals are filed by the assessee against different order…

Ilesh Jintendra Shah, Thane vs. Income Tax Office, Ward 2(3), Thane

In the result, appeals filed by the assessee are partly allowed

ITA 326/MUM/2023[2010-2011]Status: DisposedITAT Mumbai06 Apr 2023AY 2010-2011

Bench: Shri S. Rifaur Rahman, Hon'Ble

Section 133(6)Section 143(1)Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA NOs. 327 & 326/MUM/2022 (A.Ys: 2009-10 & 2010-11) Ilesh Jitendra Shah v. Income Tax Officer – 2(3) H/401, Shalom Jove Thane - 400602 Plantaria Complex Matoshir Bhavan Road Bhayander (W), Thane-401101 PAN: ALXPS6180M (Appellant) (Respondent) Assessee Represented by : Shri Satish Mody Department Represented by : Shri S.N. Kabra Date of Hearing : 03.04.2023 Date of Pronouncement : 06.04.2023 O R D E R PER S. RIFAUR RAHMAN (AM) 1. These appeals are filed by the assessee against different order…

Shri Jai Bhagwan Mittal, Mumbai vs. Income Tax Officer, Ward-2(3), Thane

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

ITA 2963/MUM/2022[2009-2010]Status: DisposedITAT Mumbai21 Feb 2023AY 2009-2010

Bench: Shri Kuldip Singh, Hon'Ble & Shri S. Rifaur Rahman, Hon'Bleshri Jai Bhagwan Mittal V. Income Tax Officer – 2(3) 18/1301 Shree Shashwat Mira Ashar I.T. Park Bhayander Road, Mira Road (E) Wagle Industrial Estate Thane- 401107 Thane, Mumbai - 400604 Pan: Adlpm8443M (Appellant) (Respondent)

Section 133(6)Section 143(1)Section 143(3)Section 147Section 148Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI KULDIP SINGH, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER Shri Jai Bhagwan Mittal v. Income Tax Officer – 2(3) 18/1301 Shree Shashwat Mira Ashar I.T. Park Bhayander Road, Mira Road (E) Wagle Industrial Estate Thane- 401107 Thane, Mumbai - 400604 PAN: ADLPM8443M (Appellant) (Respondent) Assessee Represented by : Ms. Vinita Shah Department Represented by : Shri Sourabh Kumar Rai Date of Hearing : 10.01.2023 Date of Pronouncement : 21.02.2023 O R D E R PER S. RIFAUR RAHMAN (AM) 1. This appeal is filed by…

Sawailal Bhatti, Mumbai vs. ITO- 20(3)(2), Mumbai

In the result, appeals filed by the assessee are partly allowed

ITA 3189/MUM/2022[2009-10]Status: DisposedITAT Mumbai10 Feb 2023AY 2009-10

Bench: Shri Amit Shukla, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

Section 143(1)Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI AMIT SHUKLA, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA NOs. 3189 & 3193/MUM/2022 (A.Ys: 2009-10 & 2011-12) Sawailal Surtaram Bhatti v. Income Tax Officer – 20(3)(2) 161, 4th Floor Matru Mandir, Parel Panchshil Niwas, 5th Kamathipura Mumbai – 400 007 Mumbai - 400008 PAN: AEMPB3718G (Appellant) (Respondent) Assessee Represented by : Shri Dhaval Shah Department Represented by : Ms. Mini Vinod Date of Hearing : 06.02.2023 Date of Pronouncement : 10.02.2023 O R D E R PER S. RIFAUR RAHMAN (AM) 1. The…

Assistant Commissioner of Income Tax-25(3), Mumbai vs. Span Associates, Mumbai

In the result the appeal of the Revenue is dismissed

ITA 4258/MUM/2017[2011-12]Status: DisposedITAT Mumbai30 Dec 2022AY 2011-12

Bench: Shri Om Prakash Kant () Before Shri Om Prakash Kant () Before Shri Om Prakash Kant () & Shri Rahul Chaudhary () Shri Rahul Chaudhary () Shri Rahul Chaudhary () Assessment Year: Assessment Year: 2011-12

For Appellant: Mr. Vijay Mehta, ARFor Respondent: Mr. Manish Ajudiya, DR
Section 40A(3)

…th Polyfab Pvt. Ltd. 355 ITR 290 (Guj). Further, It has been held in the case of f CIT vs. Ltd. 355 ITR 290 (Guj). Further, It has been held in the case of f CIT vs. Ltd. 355 ITR 290 (Guj). Further, It has been held in the case of f CIT vs. Simit Sheth (2013) 38 Taxmann.com 385 (Guj), that addition to the extent Simit Sheth (2013) 38 Taxmann.com 385 (Guj), that addition to the extent Simit Sheth (2013) 38 Taxmann.com 385 (Guj), that addition to the extent of 12.5% of the bogus purch of 12.5% of the bogus purchase could be said as reasonable in such ase could be said as reasonable in such circumstances. Hence, am…

The DCIT, Central Circle-3, Baroda vs. M/S. Ultra Tech Transmission, Baroda

In the result, appeal of the Revenue is partly allowed for assessment year 2016-17

ITA 396/AHD/2019[2012-13]Status: DisposedITAT Ahmedabad16 Nov 2022AY 2012-13
For Appellant: Shri S.N. Soparkar, A.RFor Respondent: Shri Atul Pandey, Sr. D.R

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member ITA Nos. 393, 394, 395, 396 & 1661 /Ahd/2019 Assessment Years 2009-10 to 2012-13 & 2016-17 The Deputy Commissioner M/s. Ultratech of Income Tax, Transmission Pvt. Ltd, Central Circle-3, Vs GF-1, Radhakrishna Flat, 603, 6th Floor, Plot No. -7, Shanti Aayakar Bhavan, Niketan, SOC Race Course Circle, Nr. ESI Hospital, Vadodara-390007 Opp. Haveli Productivity (Appellant) Road, Alkapuri, Vadodara PAN: AABCU3751A (Respondent) Assessee by: Shri S.N. Soparkar, A.R. Reven…

The DCIT, Central Circle-3, Baroda vs. M/S. Ultra Tech Transmission, Baroda

In the result, appeal of the Revenue is partly allowed for assessment year 2016-17

ITA 395/AHD/2019[2011-12]Status: DisposedITAT Ahmedabad16 Nov 2022AY 2011-12
For Appellant: Shri S.N. Soparkar, A.RFor Respondent: Shri Atul Pandey, Sr. D.R

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member ITA Nos. 393, 394, 395, 396 & 1661 /Ahd/2019 Assessment Years 2009-10 to 2012-13 & 2016-17 The Deputy Commissioner M/s. Ultratech of Income Tax, Transmission Pvt. Ltd, Central Circle-3, Vs GF-1, Radhakrishna Flat, 603, 6th Floor, Plot No. -7, Shanti Aayakar Bhavan, Niketan, SOC Race Course Circle, Nr. ESI Hospital, Vadodara-390007 Opp. Haveli Productivity (Appellant) Road, Alkapuri, Vadodara PAN: AABCU3751A (Respondent) Assessee by: Shri S.N. Soparkar, A.R. Reven…

The DCIT, Central Circle-3, Baroda vs. M/S. Ultra Tech Transmission, Baroda

In the result, appeal of the Revenue is partly allowed for assessment year 2016-17

ITA 394/AHD/2019[2010-11]Status: DisposedITAT Ahmedabad16 Nov 2022AY 2010-11
For Appellant: Shri S.N. Soparkar, A.RFor Respondent: Shri Atul Pandey, Sr. D.R

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member ITA Nos. 393, 394, 395, 396 & 1661 /Ahd/2019 Assessment Years 2009-10 to 2012-13 & 2016-17 The Deputy Commissioner M/s. Ultratech of Income Tax, Transmission Pvt. Ltd, Central Circle-3, Vs GF-1, Radhakrishna Flat, 603, 6th Floor, Plot No. -7, Shanti Aayakar Bhavan, Niketan, SOC Race Course Circle, Nr. ESI Hospital, Vadodara-390007 Opp. Haveli Productivity (Appellant) Road, Alkapuri, Vadodara PAN: AABCU3751A (Respondent) Assessee by: Shri S.N. Soparkar, A.R. Reven…