CIT v. Simit P. Seth

Dy. CIT CC -7(40), Mumbai vs. Shree Ambica Gems, Mumbai

In the result, both the appeals of the revenue are dismissed and Cross Objection filed by the assessee are dismissed

Bench: Shri Amarjit Singh & Shri Sandeep Singh Karhail

…n be assessed In Sanjeev Woolen Mills vs CIT(2005) 279 ITR 434(SC) it was observed that it is a settled principle of income- tax law that it is the real income which is taxable under the Act Hon'ble Gujarat High Court in the case of CIT vs. Simit Sheth (2013) 38 Taxmann.com 385 (Guj), has sustained addition to the extent of 12 5% of the bogus purchase. Whereas in Shri Madhukan B Gandhi vs ITO, ITA No 1950/M/2009 Bench "B" dt ITA No. 1969 & 1770/Mum/2022 10 C.O.101 & 102/Mum/2022 DCIT,CC-7(4) Vs. Shree Ambica Gems 23/02/2010(AY 2005 06)(mum )(Trib) The AO treated parties as bogus and made disallowances. Flon'ble…

Gautam B.Bafna, Mumbai vs. ITO 16(3)(4), Mumbai

In the result, the appeal of the assessee is dismissed

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘G‘ BENCH MUMBAI BEFORE: SHRI M.BALAGANESH, ACCOUNTANT MEMBER & SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER Shri Gautam B . Bafna Vs. The Income Tax Officer C/O. G.P. Mehta & Co., CAS 16(3)(4) 807, Tulsiani Chambers Mumbai 212, Nariman Point Matru Mandir Mumbai – 400 021 II Floor Tardeo Road Mumbai – 400 008 PAN/GIR No.AAVPB9344B (Appellant) .. (Respondent) Assessee by Shri G.P. Mehta Revenue by Ms. Kanupriya Damor Date of Hearing 08/08/2022 Date of Pronouncement 23/08/2022 आदेश / O R D E R PER M. BALAGANESH (A.M): This appeal in ITA No.3250/Mum/2018 for A.Y.2011-12 arises…

H Dinesh & Co., Mumbai vs. ACIT-19(1), Mumbai

In the result, both the appeals of the assessee are partly allowed

Bench: Us, The Only Effective Issue To Be Decided In This Appeal Is As To Whether The Ld. Cit(A) Was Justified In Restricting The Disallowance Made On Account Of Bogus Purchases At 12.5% As Against 100% Made By The Ld. Ao In The Facts & Circumstances Of The Instant Case.

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘H‘ BENCH MUMBAI BEFORE: SHRI M.BALAGANESH, ACCOUNTANT MEMBER & SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER ITA No.924/Mum/2022 & 925/Mum/2022 (Assessment Year :2012-13 & 2014-15) Shri H Dinesh & Co., Vs. ACIT-19(1) 16, Ground Floor Matru Mandir Shreeji Arcade Tardeo, Mumbai-400 007 Opp. Prasa Chambers Tata Road, No. 1 & 2 Opera House, Mumbai – 400 004 PAN/GIR No.AAAFH1309M (Appellant) .. (Respondent) Assessee by Shri Sanjay Pawaskar Revenue by Shri Vivek Anand Ojha Date of Hearing 26/07/2022 Date of Pronouncement 28/07/2022 आदेश / O R D E R PER M. BALAGANESH (A.M): These a…

H Dinesh & Co., Mumbai vs. ACIT-19(1), Mumbai

In the result, both the appeals of the assessee are partly allowed

Bench: Us, The Only Effective Issue To Be Decided In This Appeal Is As To Whether The Ld. Cit(A) Was Justified In Restricting The Disallowance Made On Account Of Bogus Purchases At 12.5% As Against 100% Made By The Ld. Ao In The Facts & Circumstances Of The Instant Case.

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘H‘ BENCH MUMBAI BEFORE: SHRI M.BALAGANESH, ACCOUNTANT MEMBER & SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER ITA No.924/Mum/2022 & 925/Mum/2022 (Assessment Year :2012-13 & 2014-15) Shri H Dinesh & Co., Vs. ACIT-19(1) 16, Ground Floor Matru Mandir Shreeji Arcade Tardeo, Mumbai-400 007 Opp. Prasa Chambers Tata Road, No. 1 & 2 Opera House, Mumbai – 400 004 PAN/GIR No.AAAFH1309M (Appellant) .. (Respondent) Assessee by Shri Sanjay Pawaskar Revenue by Shri Vivek Anand Ojha Date of Hearing 26/07/2022 Date of Pronouncement 28/07/2022 आदेश / O R D E R PER M. BALAGANESH (A.M): These a…

M/S Kuldeep Glass and Aluminium, Mumbai vs. ITO 29(2)(1), Mumbai

In the result, in our considered opinion the order of the Ld

Bench: Shri Aby T Varkey & Shri Gagan Goyal

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI ABY T VARKEY, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER ITA No. 7140/Mum/2018 (A.Y. 2010-11) M/s Kuldeep Glass and Aluminium, Shop No.16, Hansa Villa, Opp. Vijay Nagar, Mulund (West), Mumbai-400080 PAN: AAAFK6708M ...... Appellant Vs. ITO-23(2)(4), Mumbai. ..... Respondent M/s Kuldeep Glass and Aluminium, Shop No.16, Hansa Villa, Opp. Vijay Nagar, Mulund (West), Mumbai-400080 PAN: AAAFK6708M ...... Appellant Vs. ITO-29(2)(1), Rom No. 201, 2nd Floor, C-10, Bandra Kurla Complex, Bandra (E), Mumbai-400051. ..... Respondent ITO-29…

Kuldeep Glass and Aluminium, Mumbai vs. ITO 23 (2)(4), Mumbai

In the result, in our considered opinion the order of the Ld

Bench: Shri Aby T Varkey & Shri Gagan Goyal

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI ABY T VARKEY, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER ITA No. 7140/Mum/2018 (A.Y. 2010-11) M/s Kuldeep Glass and Aluminium, Shop No.16, Hansa Villa, Opp. Vijay Nagar, Mulund (West), Mumbai-400080 PAN: AAAFK6708M ...... Appellant Vs. ITO-23(2)(4), Mumbai. ..... Respondent M/s Kuldeep Glass and Aluminium, Shop No.16, Hansa Villa, Opp. Vijay Nagar, Mulund (West), Mumbai-400080 PAN: AAAFK6708M ...... Appellant Vs. ITO-29(2)(1), Rom No. 201, 2nd Floor, C-10, Bandra Kurla Complex, Bandra (E), Mumbai-400051. ..... Respondent ITO-29…

Assistant Commissioner of Income Tax Range- 9(1)(1), Mumbai vs. M/S.Abhishek Millennium Contracts Private Limited, Mumbai

In the result, the present appeal is dismissed

…IN THE INCOME TAX APPELLATE TRIBUNAL "A" BENCH, MUMBAI SHRI PRAMOD KUMAR, VICE PRESIDENT SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER Assistant Commissioner of Income Tax, Range-9(1)(1), Room No. 260A, 2nd Floor, Aayakar Bhavan, M.K. Road, Mumbai - 400020 ……………… Appellant M/s Abhishek Millennium Contracts Pvt. Vs Ltd., A-206, Oberoi Chambers, Opp. SAB TV Off., New Link Road, Andheri (West), Mumbai - 400053 [PAN:AAECA70004P] …………….… Respondent Appearances For the Appellant/Department : Shri Mehul Jain For the Respondent/ Assessee : Shri Sashi Tulsiyan Date of conclusion of hearing : 23.02.2022 Date of pronouncement of…

Assistant Commissioner of Income Tax Range- 9(1)(1), Mumbai vs. M/S.Abhishek Millennium Contracts Private Limited, Mumbai

Appeal is partly allowed

…IN THE INCOME TAX APPELLATE TRIBUNAL "A" BENCH, MUMBAI SHRI PRAMOD KUMAR, VICE PRESIDENT SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER Assistant Commissioner of Income Tax, Range-9(1)(1), Room No. 260A, 2nd Floor, Aayakar Bhavan, M.K. Road, Mumbai - 400020 ……………… Appellant M/s Abhishek Millennium Contracts Pvt. Vs Ltd., A-206, Oberoi Chambers, Opp. SAB TV Off., New Link Road, Andheri (West), Mumbai - 400053 [PAN:AAECA70004P] …………….… Respondent Appearances For the Appellant/Department : Shri Mehul Jain For the Respondent/ Assessee : Shri Sashi Tulsiyan Date of conclusion of hearing : 23.02.2022 Date of pronouncement of…

ACIT, Mumbai vs. Jasmino Polymertech Pvt. Ltd., Mumbai

In the result, the appeal filed by the revenue is hereby dismissed

Bench: Shri Amarjit Singh, Jm & Amarjit Singh, Am आयकर अपील सं/ I.T.A. No. 5738/Mum/2019 (निर्धारण वर्ा / Assessment Year: 2010-11) Acit बिधम/ Jasmino Polymertech Pvt. 5Th Floor, Room No.506, Ltd. Vs. Aayakar Bhavan, M. K. L-61, Midc Industrial Area, Taloja, Raigad, Maharashtra- Road, Mumbai-400020. 410208. & Cross Objection No.41/Mum/2021 आयकर अपील सं/ I.T.A. No. 5738/Mum/2019 (निर्धारण वर्ा / Assessment Year: 2010-11) Jasmino Polymertech Pvt. बिधम/ Acit-6(3)(1) 5Th Floor, Room No.506, Ltd. Vs. L-61, Midc Industrial Area, Aayakar Bhavan, M. K. Taloja, Raigad, Maharashtra- Road, Mumbai-400020. 410208. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacj5175G (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri Ujjawal Kumar Assessee By: Shri Devendra Jain सुनवाई की तारीख / Date Of Hearing: 19/01/2022 घोषणा की तारीख /Date Of Pronouncement: 08/03/2022 आदेश / O R D E R Per Amarjit Singh, Jm: The Revenue As Well As Assessee Have Filed The Above Mentioned Appeal As Well As Cross-Objection Against The Order Dated 21.05.2019 Passed By The Commissioner Of Income Tax (Appeals)-12, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2010-11. C.O. No.41/Mum/2021 A.Y.2010-11 2. The Revenue Has Raised The Following Grounds: -

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, JM AND AMARJIT SINGH, AM आयकर अपील सं/ I.T.A. No. 5738/Mum/2019 (निर्धारण वर्ा / Assessment Year: 2010-11) ACIT बिधम/ Jasmino Polymertech Pvt. 5th Floor, Room No.506, Ltd. Vs. Aayakar Bhavan, M. K. L-61, MIDC Industrial Area, Taloja, Raigad, Maharashtra- Road, Mumbai-400020. 410208. & Cross Objection No.41/Mum/2021 आयकर अपील सं/ I.T.A. No. 5738/Mum/2019 (निर्धारण वर्ा / Assessment Year: 2010-11) Jasmino Polymertech Pvt. बिधम/ ACIT-6(3)(1) 5th Floor, Room No.506, Ltd. Vs. L-61, MIDC Industrial Area, Aayakar Bhavan, M. K. Taloja, Raig…

DCIT 9(2)(1), Mumbai vs. M/S B. Chopda Construction P. Ltd., Mumbai

In the result, the appeal of the appellant is Partly Allowed

Bench: Pramod Kumar, Vp & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No. 1513/Mum/2020 (निर्धारण वर्ा / Assessment Year: 2011-12) Dcit-9(2)(1) बिधम/ M/S. B. Chopda Construction Room No.665A, 6Th Floor, Pvt. Ltd. Vs. Aayakar Bhavan, A-208, Sagar Tech Plaza, Churchgate, Mumbai- Sakinaka Junction, Andheri, 400020. Mumbai-400072. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaccb4214G (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Mohan Tandon Revenue By: Shri Himanshu Sharma (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 14/12/2021 घोषणा की तारीख /Date Of Pronouncement: 22/02/2022 आदेश / O R D E R Per Amarjit Singh, Jm: The Revenue Has Filed The Present Appeal Against The Order Dated 27.12.2019 Passed By The Commissioner Of Income Tax (Appeals) -16, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2011- 12. 2. The Revenue Has Raised The Following Grounds: - “11. Whether On The Facts & In The Circumstances Of The Case, The Ld. Cit(A) Was Justified In Restricting The Suppressed Profit To The Extent Of 12.50% Of Bogus Purchases, When The Assessee Could Not Produce Any Parties Or Evidence That The Said Goods Were Purchased A.Y.2012-13 & The Onus Of Proving Genuineness Of Purchases Was Not Discharged By The Assessee.

…ticed that the CIT(A) has restricted the addition to the extent of 12.5% of the bogus purchase on the basis of the decision in the case of Bholanath Ployfab Pvt. 29 A.Y.2012-13 Ltd. 355 ITR 290 (Guj), Vijay Proteins 58 ITD 428 & CIT Vs. Simit P. Sheth (2013) 38 Taxmann.com 385 (Guj) etc., which have been discussed above while deciding the issue. The CIT(A) has also kept in mind about the profit embedded in the bogus purchase. The addition has been restricted on the basis of the above mentioned law which nowhere seems unjustifiable. Taking into account of all the facts and circumstances, we are of the view that t…

Jurisdictional ITO -31(1)(1), Mumbai vs. Gopalbhai Shamjibhai Kalsaria, Mumbai

In the result, the appeal filed by the revenue is hereby dismissed

Bench: Shri M. Balaganesh, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.439/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2009-10) Ito-31(1)(1) बिधम/ Gopalbhai Shamjibhai Kalsaria Room No.603, 6Th Floor, 122/10, Jawahar Nagar, Road Vs. Kautilya Bhavan, Bandra No.10 Goregaon (W), Mumbai- Kurla Complex, „G‟ Block, 400062. Bandra (E), Mumbai- 400051. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aagpk6469B (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri Prasoon Kabra Assessee By: None सुनवाई की तारीख / Date Of Hearing: 25/11/2021 घोषणा की तारीख /Date Of Pronouncement: 21/12/2021 आदेश / O R D E R Per Amarjit Singh, Jm: The Revenue Has Filed The Present Appeal Against The Order Dated 21.01.2020 Passed By The Commissioner Of Income Tax (Appeals) -42 Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2009- 10. 2. The Revenue Has Raised The Following Grounds: - "On The Facts & In The Circumstances Of The Case & In Law, The Ld. Cit(A) Erred In Estimating The Profit To 12.5% Of Bogus Purchases Against 100% Addition Made By The Ao. A.Y.2009-10 On The Facts & In The Circumstances Of The Case & In Law, The Ld. Cit(A) Erred, In Not Considering That The Addition Was Made On The Basis Of Information Received From Dgit(Inv.) & Sales Tax Department Maharashtra With Regard To Bogus Purchases Made By The Assessee From Dealers Without Supply Of Actual Goods. On The Facts & In The Circumstances Of The Case & In Law, The Ld. Cit(A) Erred, In Not Considering That The Hawala Operators Have Admitted On Oath Before The Sales Tax Authorities That They Have Not Sold Any Material To Anybody. On The Facts & In The Circumstances Of The Case & In Law, The Ld. Cit(A) Erred, In Not Considering That The Assessee Could Not Prove The Genuineness & Creditworthiness Of Purchase Transactions During The Course Of Assessment Proceedings.

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI M. BALAGANESH, AM AND SHRI AMARJIT SINGH, JM आयकर अपील सं/ I.T.A. No.439/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2009-10) ITO-31(1)(1) बिधम/ GopalBhai Shamjibhai Kalsaria Room No.603, 6th Floor, 122/10, Jawahar Nagar, Road Vs. Kautilya Bhavan, Bandra No.10 Goregaon (W), Mumbai- Kurla Complex, „G‟ Block, 400062. Bandra (E), Mumbai- 400051. स्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAGPK6469B (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue by: Shri Prasoon Kabra Assessee by: None सुनवाई की तारीख / Date of Hearing: 25/11/2021 घोषणा की…

Dy CIT - 26(1), Mumbai vs. M/S. Vijay Engg. Works., Mumbai

In the result, the appeal filed by the revenue is hereby dismissed

Bench: Shri M. Balaganesh, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.469/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2009-10) Dcit-26(1) बिधम/ M/S. Vijay Engineering Room No.623, 6Th Floor, Works, Vs. Kautilya Bhavan, Bandra Unit No.11, Kamaldeep Kurla Complex, Bandra (E), Industrial Estate Sonawala Mumbai-400051. Cross Road No.2, Goregaon East, Mumbai-400063. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaafv1227E (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri Prasoon Kabra Assessee By: None सुनवाई की तारीख / Date Of Hearing: 25/11/2021 घोषणा की तारीख /Date Of Pronouncement: 17/12/2021 आदेश / O R D E R Per Amarjit Singh, Jm: The Revenue Has Filed The Present Appeal Against The Order Dated 22.01.2020 Passed By The Commissioner Of Income Tax (Appeals) -42 Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2009- 10. 2. The Revenue Has Raised The Following Grounds: - "On The Facts & In The Circumstances Of The Case & In Law, The Ld. Cit(A) Has Erred In Deleting Addition Of Rs.1,09,659/- For Ay 2007-08 On Account Of Bogus Purchases?" A.Y.2009-10 On The Facts & In The Circumstances Of The Case & In Law, The Ld. Cit(A) Has Erred In Not Considering That The Addition Was Made On The Basis Of Information Received From Dgit(Lnv.) & Sales Tax Department, Maharashtra With Regard To Bogus Purchase Made By The Assessee From Dealers Without Supply Of Actual Goods."

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI M. BALAGANESH, AM AND SHRI AMARJIT SINGH, JM आयकर अपील सं/ I.T.A. No.469/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2009-10) DCIT-26(1) बिधम/ M/s. Vijay Engineering Room No.623, 6th Floor, Works, Vs. Kautilya Bhavan, Bandra Unit No.11, Kamaldeep Kurla Complex, Bandra (E), Industrial Estate Sonawala Mumbai-400051. Cross Road No.2, Goregaon East, Mumbai-400063. स्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAAFV1227E (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue by: Shri Prasoon Kabra Assessee by: None सुनवाई की तारीख / Date of Hearing: 25/…

Kamlesh T. Bhansali, Mumbai vs. ITO Ward-19(2)(2), Mumbai

In the result, both appeals of the assessee are partly allowed

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

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “SMC” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER ITA NOs. 1591 & 1592/MUM/2020 (A.Y: 2009-10) Kamlesh T. Basnsali v. Income Tax Officer -10(2)(2) Flat No. 202, 2nd Floor Matru Mandir, Tardev Road, Earth Pillar, Sadashiv Lane Mumbai – 400 007 Mumbai -400004 PAN: AIKPB8482H (Appellant) (Respondent) Assessee by : Shri Dhaval Shah Department by : Shri Sanjay J. Sethi Date of Hearing : 20.09.2021 Date of Pronouncement : 25.11.2021 O R D E R PER C.N. PRASAD (JM) 1. These appeals are filed by the assessee against different orders of the Learned C…

Kamlesh T. Bhansali, Mumbai vs. ITO Ward 19(2)(2), Mumbai

In the result, both appeals of the assessee are partly allowed

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

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “SMC” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER ITA NOs. 1591 & 1592/MUM/2020 (A.Y: 2009-10) Kamlesh T. Basnsali v. Income Tax Officer -10(2)(2) Flat No. 202, 2nd Floor Matru Mandir, Tardev Road, Earth Pillar, Sadashiv Lane Mumbai – 400 007 Mumbai -400004 PAN: AIKPB8482H (Appellant) (Respondent) Assessee by : Shri Dhaval Shah Department by : Shri Sanjay J. Sethi Date of Hearing : 20.09.2021 Date of Pronouncement : 25.11.2021 O R D E R PER C.N. PRASAD (JM) 1. These appeals are filed by the assessee against different orders of the Learned C…

DCIT 1(2)(2), Mumbai vs. Prince Marine Transport Services P.Ltd, Mumbai

In the result, the appeal filed by the Revenue is dismissed

Bench: Shri Saktijit Dey () & Shri S. Rifaur Rahman () Assessment Year: 2010-11 Dcit-1(2)(2), M/S Prince Marine Transport R. No. 535, 5Th Floor, Aayakar Bhavan, Vs. Services Pvt. Ltd., Roopam M.K. Road, Building, 2Nd Floor, 239 P Mumbai-400020. D”Mello Road, Mumbai-400 001. Pan No. Aaecp 3695 B Appellant Respondent Assessee By : None Revenue By : Ms. Shreekala Pardeshi, Dr Date Of Hearing : 18/08/2021 Date Of Pronouncement : 15/11/2021

…imated suppressed profit margin M/s Prince Marine Transport 4 embedded in such amounts of purchases could only be disallowed and subjected to tax. 7.25 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 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…

Smt Alpa Rajesh Desai, Mumbai vs. ITO 17 (3)(1), Mumbai

In the result, appeal of the assessee is partly allowed

Bench: Shri C.N. Prasad, Hon'Blesmt Alpa Rajesh Desai V. Income Tax Officer -17(3)(1) 327, Makharia House Room No. 621 Svp Road, Opera House Piramal Chambers, Lalbaug Mumbai - 400027 Mumbai – 400 012 Pan: Aelpd3053K (Appellant) (Respondent) Assessee By : None Department By : Ms. Kranti Yadav

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “SMC” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER Smt Alpa Rajesh Desai v. Income Tax Officer -17(3)(1) 327, Makharia House Room No. 621 SVP Road, Opera House Piramal Chambers, Lalbaug Mumbai - 400027 Mumbai – 400 012 PAN: AELPD3053K (Appellant) (Respondent) Assessee by : None Department by : Ms. Kranti Yadav Date of Hearing : 10.11.2021 Date of Pronouncement : 10.11.2021 O R D E R PER C.N. PRASAD (JM) 1. This appeal is filed by the assessee against order of the Learned Commissioner of Income Tax (Appeals)–30, Mumbai [hereinafter in short “…