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 367,154 Indian tax judgments — from 2016 to 2026.

Also reported as

356 ITR 290

Sections most often in play

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

Issues it is cited on

unexplained expenditure section 69c section 133(6)accommodation entry commissioner (appeals)section 133 section 131 reassessment proceedings section 143(1)assistant commissioner section 132 section 148

Judgments citing CIT v. Simit P. Seth

The ITO, Ward-2(3)(8), Surat vs. Shri Yogendraraj U. Singhvi, Surat

In the result, the appeal of the Revenue is dismissed

ITA 288/SRT/2019[2008-09]Status: DisposedITAT Surat09 Nov 2021AY 2008-09

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Hearing In Virtual Court) Income Tax Officer Ward- Shri Yogendraraj Uttamraj 2(3)(8), Room No.407, 4Th Sinighvi, 103, Devsagar Vs Floor, Anavil Business Centre, Building, Dalagiya Street, Adajan-Hajira Road, Adajan, Mahidharpura, Surat- Surat-395009 395003 Pan : Anjps 9745 G Appellant / Revenue Respondent / Assessee

Section 132Section 143(1)Section 147Section 148Section 254(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER (Hearing in Virtual Court) Income Tax Officer Ward- Shri Yogendraraj Uttamraj 2(3)(8), Room No.407, 4th Sinighvi, 103, Devsagar Vs Floor, Anavil Business Centre, Building, Dalagiya Street, Adajan-Hajira Road, Adajan, Mahidharpura, Surat- Surat-395009 395003 PAN : ANJPS 9745 G Appellant / Revenue Respondent / assessee Assessee by ShriPrakash G.Jhunjhunwala, CA Revenue by Shri Ritesh Mishra, CIT-DR Date of hearing 17.09.2021 Date of pronouncement 09.11.2021 Order under secti…

The Income Tax Officer, Ward-2(3)(8), Surat vs. Shri Vikas Choradia, Surat

In the result the appeal of the revenue is partly allowed

ITA 287/SRT/2019[2013-14]Status: DisposedITAT Surat09 Nov 2021AY 2013-14

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Hearing In Virtual Court) Income Tax Officer Shri Vikas Choradia Ward-2(3)(8) Room No.407, 4Th Prop. Of Priya Gems, Vs Floor, Anavil Business Centre, 103, Devsagar Apartment Adajan – Hajira Road, Near Hdc Building, Daliya Adajan, Street, Mahinderpura, Surat-395009 Surat-395003 Pan : Anjps 9745 G Appellant /Revenue Respondent / Assessee

Section 143(3)Section 254(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER (Hearing in Virtual Court) Income Tax Officer Shri Vikas Choradia Ward-2(3)(8) Room No.407, 4th Prop. of Priya Gems, Vs Floor, Anavil Business Centre, 103, Devsagar Apartment Adajan – Hajira Road, Near HDC Building, Daliya Adajan, Street, Mahinderpura, Surat-395009 Surat-395003 PAN : ANJPS 9745 G Appellant /Revenue Respondent / assessee Assessee by ShriPrakash G. Jhunjhunwala, CA Revenue by Ms. Anupama Singla – Sr-DR Date of hearing 14.09.2021 Date of pronouncement 09.11.2…

Parshwamani Overseas, Mumbai vs. ITO Ward 19(2)(5), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 665/MUM/2020[2010-11]Status: DisposedITAT Mumbai03 Nov 2021AY 2010-11

Bench: Shri C.N. Prasad, Hon'Bleparshwamani Overseas V. Income Tax Officer -19(2)(5) Room No. 1, 1St Floor Room No. 210 Matru Mandir 21, Manipur House Tardev Road, Mumbai – 400 007 1St Parsiwada Lane Mumbai - 400004 Pan: Aakfp2571K (Appellant) (Respondent) Assessee By : None Department By : Shri Ashok Koli

For Appellant: NoneFor Respondent: Shri Ashok Koli

Section 143(1)Section 147Section 236

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “SMC” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER Parshwamani Overseas v. Income Tax Officer -19(2)(5) Room No. 1, 1st Floor Room No. 210 Matru Mandir 21, Manipur House Tardev Road, Mumbai – 400 007 1st Parsiwada Lane Mumbai - 400004 PAN: AAKFP2571K (Appellant) (Respondent) Assessee by : None Department by : Shri Ashok Koli Date of Hearing : 06.10.2021 Date of Pronouncement : 03.11.2021 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 [hereina…

Mr. Girish C Shah, Mumbai vs. Mr. Romany Pathalil ITO - 19(1)(3), Mumbai

In the result, appeals of the assessee are partly allowed

ITA 1882/MUM/2020[2009-10]Status: DisposedITAT Mumbai03 Nov 2021AY 2009-10

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

For Appellant: NoneFor Respondent: Shri Sanjay J. Sethi

Section 143(1)Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “SMC” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER ITA NOs. 1881 & 1882/MUM/2020 (A.Ys: 2007-08 & 2009-10) Shri Girish Chunilal Shah v. Income Tax Officer -19(1)(3) 114/124, Lokhandwala Building 2nd Floor, Matru Mandir 3rd Floor, Room No. 55 Tardev Road, Mumbai – 400 007 Bhandari Street Near Gold Deval Temple Mumbai - 400004 PAN: AMGPS5234C (Appellant) (Respondent) Assessee by : None Department by : Shri Sanjay J. Sethi Date of Hearing : 28.09.2021 Date of Pronouncement : 03.11.2021 O R D E R PER C.N. PRASAD (JM) 1. These appeals are fil…

Mr. Girish C. Shah, Mumbai vs. John Pathalil ITO - 19(1)(3), Mumbai

In the result, appeals of the assessee are partly allowed

ITA 1881/MUM/2020[2007-08]Status: DisposedITAT Mumbai03 Nov 2021AY 2007-08

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

For Appellant: NoneFor Respondent: Shri Sanjay J. Sethi

Section 143(1)Section 147

ITO 26(2)(5), Mumbai vs. Raghunath Baburao Mohite, Mumbai

The appeal of the revenue is dismissed

ITA 1223/MUM/2020[2011-12]Status: DisposedITAT Mumbai27 Oct 2021AY 2011-12

Bench: Sri Mahavir Singhaayakr Apila Sam Aayakr Apila Sam./ Ita No. 1222/Mum/2020 Aayakr Apila Sam Aayakr Apila Sam (Inaqa-Arna Baya- / Assessment Year 2010-11) & Aayakr Apila Sam Aayakr Apila Sam./ Ita No. 1223/Mum/2020 Aayakr Apila Sam Aayakr Apila Sam (Inaqa-Arna Baya- / Assessment Year 2011-12)

For Appellant: NoneFor Respondent: Shri Vivek Perampurna, DR

Section 144Section 147

…आयकर अपीलीय अिधकरण “SMC” "यायपीठ मुंबई म"। आयकर अपीलीय अिधकरण "यायपीठ मुंबई म"। आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण "यायपीठ मुंबई म"। "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI "ी महावीर "सह, उपा"य" के सम" । BEFORE SRI MAHAVIR SINGH, VICE PRESIDENT Aayakr ApIla saM Aayakr ApIla saM./ ITA No. 1222/Mum/2020 Aayakr ApIla saM Aayakr ApIla saM (inaQa-arNa baYa- / Assessment Year 2010-11) & Aayakr ApIla saM Aayakr ApIla saM./ ITA No. 1223/Mum/2020 Aayakr ApIla saM Aayakr ApIla saM (inaQa-arNa baYa- / Assessment Year 2011-12) The Income Tax Officer-26(2)(5) Raghunath Baburao Mohite 319…

Mr Mitesh Chimnlal Savla, Mumbai vs. ITO Ward 21 (2)(3), Mumbai

ITA 6822/MUM/2019[2010-11]Status: DisposedITAT Mumbai27 Oct 2021AY 2010-11

Bench: Sri Mahavir Singhaayakr Apila Sam Aayakr Apila Sam./ Ita No. 6822/Mum/2019 Aayakr Apila Sam Aayakr Apila Sam (Inaqa-Arna Baya- / Assessment Year 2010-11) Shri Mitesh Chimanlal Savla The Income Tax Officer,Ward- 15/16, Divya Mahal, 2Nd Floor 21(2)(3) Room No.105, Piramal Gyan Mandir Road Vs. Chambers, Lalbaug, Parel Dadar(W) Mumbai-400 012 Mumbai-400 028 (Apilaaqai Apilaaqai Apilaaqai- / Appellant) Apilaaqai (P`%Yaq P`%Yaq P`%Yaqaaiaaiaaiaai- / Respondent) P`%Yaq .. "थायी लेखा सं./Pan No. Amwps2822A अपीलाथ" क" ओर से / Appellant By : Shri Satyaprakash Singh, Ar ""यथ" क" ओर से / Respondent By : Shri Vaibhav Jain, Dr 27.10.2021 सुनवाई क" तारीख / Date Of Hearing: घोषणा क" तारीख / Date Of Pronouncement : 27.10.2021 Aadosa Aadosa / O R D E R Aadosa Aadosa

For Appellant: Shri Satyaprakash Singh, ARFor Respondent: Shri Vaibhav Jain, DR

Section 143(3)Section 147

…आयकर अपीलीय अिधकरण “SMC” "यायपीठ मुंबई म"। आयकर अपीलीय अिधकरण "यायपीठ मुंबई म"। आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण "यायपीठ मुंबई म"। "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI "ी महावीर "सह, उपा"य" के सम" । BEFORE SRI MAHAVIR SINGH, VICE PRESIDENT Aayakr ApIla saM Aayakr ApIla saM./ ITA No. 6822/Mum/2019 Aayakr ApIla saM Aayakr ApIla saM (inaQa-arNa baYa- / Assessment Year 2010-11) Shri Mitesh Chimanlal Savla The Income Tax Officer,Ward- 15/16, Divya Mahal, 2nd Floor 21(2)(3) Room No.105, Piramal Gyan Mandir Road Vs. Chambers, Lalbaug, Parel Dadar(W) Mumbai-400 012 Mumbai-400 02…

ITO - 9(2)(3), Mumbai vs. M/S. Contech Machines P. Ltd., Mumbai

In the result, the appeal is dismissed

ITA 1164/MUM/2020[2010-11]Status: DisposedITAT Mumbai26 Oct 2021AY 2010-11

Bench: Shri Mahavir Singh, Vice-Assessment Year : 2010-11 Ito 9(2)(3), M/S. Contech Machines P Ltd., Mumbai. 22/C, Vaibhav Industrial Estate, Vs Saki Vihar Road, Powai, Mumbai 400 072. Pan Awups3619P (Appellant) (Respondent)

For Appellant: Shri Vaibhav JainFor Respondent: None

Section 144

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “SMC”, MUMBAI Before Shri Mahavir Singh, Vice-President Assessment Year : 2010-11 ITO 9(2)(3), M/s. Contech Machines P Ltd., Mumbai. 22/C, Vaibhav Industrial Estate, Vs Saki Vihar Road, Powai, Mumbai 400 072. PAN AWUPS3619P (Appellant) (Respondent) Appellant By : Shri Vaibhav Jain Respondent By : None Date of Hearing :26.10.2021 Date of Pronouncement : 26.10.2021 O R D E R This appeal by assessee is arising out of the order of the CIT(A) – 16, Mumbai, in appeal No.CIT(A)-16/ITO-9(2)(3)/IT-10087/2016-17, dated 29.11.2019. The assessment was framed by the IT…

M/S Atlanta Ltd, Mumbai vs. DCIT Ircle-9 (1)(2), Mumbai

Appeals stands partly allowed whereas the appeals of the revenue stand dismissed

ITA 7424/MUM/2019[2010-11]Status: DisposedITAT Mumbai26 Oct 2021AY 2010-11

Bench: Hon’Ble Shri C.N. Prasad, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) 1. आयकरअपील सं./ I.T.A. No.7424/Mum/2019 (धििाारण वर्ा / Assessment Year: 2010-11) 2. आयकरअपील सं./ I.T.A. No.7425/Mum/2019 (धििाारण वर्ा / Assessment Year: 2011-12) M/S Atlanta Limited Dcit Circle – 9(1)(2), बिाम/ 301, Shree Ambashanti Chambers Aaykar Bhavan, Opp. Hotel Leela, Andheri (East), Mumbai-400 020 Vs. Mumbai-400 059 स्थायीलेखासं./ जीआइआरसं./ Pan/Gir No. Aaaca-8865-E (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : & 3. आयकरअपील सं./ I.T.A. No.7630/Mum/2019 (धििाारण वर्ा / Assessment Year: 2011-12) 4. आयकरअपील सं./ I.T.A. No.7631/Mum/2019 (धििाारण वर्ा / Assessment Year: 2012-13) 5. आयकरअपील सं./ I.T.A. No.7632/Mum/2019 (धििाारण वर्ा / Assessment Year: 2013-14) Dcit Circle – 9(1)(2), M/S Atlanta Limited R. No. 210, 2Nd Floor बिाम/ 301, Shree Ambashanti Chambers Aaykar Bhavan, M. K. Road, Opp. Hotel Leela, Andheri (East), Vs. Mumbai-400 020 Mumbai-400 059 स्थायीलेखासं./ जीआइआरसं./ Pan/Gir No. Aaaca-8865-E (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Assessee By : Shri Vijay Mehta, Ld. Ar Revenue By : Shri Brajendra Kumar– Ld. Sr. Dr सुनवाई की तारीख/ : 02/09/2021 Date Of Hearing घोषणा की तारीख / : 26/10/2021 Date Of Pronouncement

For Appellant: Shri Vijay Mehta, Ld. ARFor Respondent: Shri Brajendra Kumar– Ld. Sr. DR

Section 133ASection 143(3)Section 147Section 148Section 68

…essee could not produce the parties for confirmation of purchases. Accordingly, these purchases were disallowed and added back to assessee’s income. The Ld.CIT(A), inter- alia, relying upon the decision of Hon’ble Gujarat High Court in CIT V/s Simit P. Sheth (38 Taxmann.com 385), held that only profit element embedded in such transactions was to be considered as income of the assessee. The same was estimated @12.5%. Similar estimations were made for AYs 2012-13 & 2013-14. Aggrieved, the revenue is in further appeal before us. 9. Upon careful consideration of factual matrix, it could be gathered that the purchases…

Piyush Amratlal Mehta, Mumbai vs. ITO 19(2)(5), Mumbai

In the result, appeals of the assessee are partly allowed

ITA 737/MUM/2020[2010-11]Status: DisposedITAT Mumbai01 Oct 2021AY 2010-11

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

For Appellant: NoneFor Respondent: Shri Sanjay J. Sethi

Section 236Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “SMC” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER ITA.NOs. 735, 736 & 737/MUM/2020 (A.Ys: 2011-12, 2009-10 & 2010-11) Shri Piyush A. Mehta v. Income Tax Officer – 19(2)(5) 10/11, Ground Floor Matru Mandir, Tardev Road 48th Khetwadi Lane, Mumbai -400004 Mumbai – 400 007 PAN: ALHPM6546K (Appellant) (Respondent) Assessee by : None Department by : Shri Sanjay J. Sethi Date of Hearing : 22.09.2021 Date of Pronouncement : 01.10.2021 O R D E R PER C.N. PRASAD (JM) 1. These appeals are filed by the assessee against common order of the Learned Commi…

Piyush Amratlal Mehta, Mumbai vs. ITO 19(2)(5), Mumbai

In the result, appeals of the assessee are partly allowed

ITA 736/MUM/2020[2009-10]Status: DisposedITAT Mumbai01 Oct 2021AY 2009-10

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

For Appellant: NoneFor Respondent: Shri Sanjay J. Sethi

Section 236Section 69C

Piyush Amratlal Mehta, Mumbai vs. ITO 19(2)(5), Mumbai

In the result, appeals of the assessee are partly allowed

ITA 735/MUM/2020[2011-12]Status: DisposedITAT Mumbai01 Oct 2021AY 2011-12

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

For Appellant: NoneFor Respondent: Shri Sanjay J. Sethi

Section 236Section 69C

Shri. Praveen Singh Chandan Singh Dewal, Mumbai vs. ITO 19(2)(5), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 1348/MUM/2020[2009-10]Status: DisposedITAT Mumbai01 Oct 2021AY 2009-10

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

For Appellant: Shri Prakash JunjhunwalaFor Respondent: Shri Sanjay J. Sethi

Section 143(1)Section 147Section 236

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “SMC” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER ITA.NO. 1348/MUM/2020 (A.Y: 2009-10) Shri Praveen Singh Chandan Singh Dewal v. Income Tax Officer – 19(2)(5) Flat No. 5/502, Rajani Mahal 2nd Floor, Matru Mandir Opp. DC Market, Tardeo Road Grant Road, Mumbai – 400 007 Mumbai - 400034 PAN: AJGPD6037M (Appellant) (Respondent) Assessee by : Shri Prakash Junjhunwala Department by : Shri Sanjay J. Sethi Date of Hearing : 23.09.2021 Date of Pronouncement : 01.10.2021 O R D E R PER C.N. PRASAD (JM) 1. This appeal is filed by the assessee against t…

M/S Designer Wathches Pvt Ltd., Mumbai vs. ITO 14 (1)93), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 7800/MUM/2019[2009-10]Status: DisposedITAT Mumbai01 Oct 2021AY 2009-10

Bench: Shri C.N. Prasad, Hon'Blem/S. Designer Watches Pvt. Ltd., V. Income Tax Officer -14(1)(3) F1/8 Pinnacle Business Park Aayakar Bhavan, M.K. Road First Floor, Mahakali Caves Road Mumbai - 400020 Andheri (E), Mumbai -400093 Pan: Aaacd4460G (Appellant) (Respondent) Assessee By : Shri Vinod Mehta Department By : Shri Sanjay J. Sethi

For Appellant: Shri Vinod MehtaFor Respondent: Shri Sanjay J. Sethi

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

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “SMC” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER M/s. Designer Watches Pvt. Ltd., v. Income Tax Officer -14(1)(3) F1/8 Pinnacle Business Park Aayakar Bhavan, M.K. Road First Floor, Mahakali Caves Road Mumbai - 400020 Andheri (E), Mumbai -400093 PAN: AAACD4460G (Appellant) (Respondent) Assessee by : Shri Vinod Mehta Department by : Shri Sanjay J. Sethi Date of Hearing : 21.09.2021 Date of Pronouncement : 01.10.2021 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…

Shri. Manish Kanji Patel, Mumbai vs. ITO 4 (1)(4), Mumbai

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

ITA 6660/MUM/2019[2011-12]Status: DisposedITAT Mumbai23 Sept 2021AY 2011-12

Bench: Shri C.N. Prasad, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

For Appellant: Shri Nishit GandhiFor Respondent: Shri Sunil Deshpande

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

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “D” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA.NO. 6660/MUM/2019 (A.Y: 2011-12) Shri Manish Kanji Patel v. Income Tax Officer – 4(1)(4) 6th Floor, Aayakar Bhavan Room No. 22, 2nd Floor M.K. Road, Mumbai - 400020 52-A, Mani Mahal, C.P. Tank Road Mumbai -400004 PAN: AAAP9055C (Appellant) (Respondent) ITA.NO. 6690/MUM/2019 (A.Y: 2011-12) Income Tax Officer – 4(1)(4) v. Shri Manish Kanji Patel 6th Floor, Aayakar Bhavan Room No. 22, 2nd Floor 52-A, Mani Mahal, C.P. Tank Road M.K. Road, M…

Smt. Sheetal M. Patel, Mumbai vs. ITO- 17(3)(3), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 1517/MUM/2020[2010-11]Status: DisposedITAT Mumbai16 Sept 2021AY 2010-11

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

For Appellant: Shri Vimal PunmiyaFor Respondent: Shri Sanjay J. Sethi

Section 143(1)Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “SMC” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER ITA NO. 1517/MUM/2020 (A.Y: 2010-11)) Smt Sheetal M. Patel v. Income Tax Officer -17(3)(3) Prop. of M/s. Laxmi Enterprises Room No. 123, 1st Floor 53, Anand Bhuvan, Banganga Road Aayakar Bhavan, M.K. Road Walkeshwar, Mumbai -400006 Mumbai - 400020 PAN: AFQPP4675K (Appellant) (Respondent) Assessee by : Shri Vimal Punmiya Department by : Shri Sanjay J. Sethi Date of Hearing : 16.09.2021 Date of Pronouncement : 16.09.2021 O R D E R PER C.N. PRASAD (JM) 1. This appeal is filed by the assessee ag…

ITO - 26(2)(5), Mumbai vs. Late Shri. Rustamali Kasamali Kapoor, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 1460/MUM/2020[2011-12]Status: DisposedITAT Mumbai16 Sept 2021AY 2011-12

Bench: Shri C.N. Prasad, Hon'Bleincome Tax Officer – V. Late Shri Rustamali Kasamali Kapoor Legal Heir Shri Mohammad Salman 26(2)(5) Flat No. 302, Sai Kutir Chs Ltd., Room No. 314, 3Rd Floor Lbs Marg, Near Taximens Colony Kautilya Bhavan Kurla (W), Mumbai -400070 Bandra Kurla Complex Bandra(E), Mumbai - 400051 Pan: Aabpk5011C (Appellant) (Respondent) Assessee By : None Department By Shri Sanjay J. Sethi

For Appellant: None

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

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “SMC” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER Income Tax Officer – v. Late Shri Rustamali Kasamali Kapoor Legal Heir Shri Mohammad Salman 26(2)(5) Flat No. 302, Sai Kutir CHS Ltd., Room No. 314, 3rd Floor LBS Marg, Near Taximens Colony Kautilya Bhavan Kurla (W), Mumbai -400070 Bandra Kurla Complex Bandra(E), Mumbai - 400051 PAN: AABPK5011C (Appellant) (Respondent) Assessee by : None Department by Shri Sanjay J. Sethi Date of Hearing : 16.09.2021 Date of Pronouncement : 16.09.2021 O R D E R PER C.N. PRASAD (JM) 1. This appeal is filed by…

ITO -8(2)(2), Mumbai vs. M/S. Simandar Herbal P. Ltd., Mumbai

In the result, appeal of the Revenue is dismissed

ITA 1450/MUM/2020[2011-12]Status: DisposedITAT Mumbai14 Sept 2021AY 2011-12

Bench: Shri C.N. Prasad, Hon'Bleincome Tax Officer – 8(2)(2) V. M/S. Simandar Herbal Pvt. Ltd., Room No. 622, 6Th Floor Shop No. 86, Dallas Building Aayakar Bhavan, M.K. Road Gya Mandir Road Mumbai - 400020 Off. S.K. Bole Road Dadar (W), Mumbai -400028 Pan: Aagc0699Q (Appellant) (Respondent) Prayag Jha Assessee By : Department By Smita Verma

For Appellant: Department by Smita Verma

Section 143(1)Section 147

…T v. Simit P. Sheth [356 ITR 451] restricted the addition to 12.5% of the non-genuine purchases. While holding so, the Ld.CIT(A) observed as under: - “Similarly, in yet another decision of Hon'ble Gujarat High Court in the case of CIT v. Simit P. 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…

Assistant Commissioner of Income Tax-5(1)(2), Mumbai vs. M/S. Fancy Diamonds India Private Limited, Mumbai

ITA 5383/MUM/2019[2010-11]Status: DisposedITAT Mumbai26 Aug 2021AY 2010-11

Bench: Shri S.Rifaur Rahman () & Shri Ravish Sood () C.O. No.80/Mum/2020 (Assessment Year: 2010-11) Acit – 5(1)(2) Fancy Diamonds India Pvt. Room No. 568, 5Th Floor, Vs. Ltd., 111 Prasad Chambers, Aayakar Bhavan, M.K. Road, Opera House, Mumbai Mumbai 400 020 400 004 Pan No. Aaacf3325J (Revenue) (Assessee) Assessee By : Shri Himanshu Gandhi, A.R Revenue By : Ms. Usha Gaikwad, D.R Date Of Hearing : 24/08/2021 Date Of Pronouncement : 26/08/2021

For Appellant: Shri Himanshu Gandhi, A.RFor Respondent: Ms. Usha Gaikwad, D.R

Section 115JSection 133(6)Section 143(1)Section 143(3)Section 147

…ITA No.5383/Mum/2019 & C.O. 80/Mum/2020 A.Y. 2010-11 1 ACIT-5(1)(2) Vs. Fancy Diamonds India Pvt.Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F” MUMBAI BEFORE SHRI S.RIFAUR RAHMAN (ACCOUNTANT MEMBER) AND SHRI RAVISH SOOD (JUDICIAL MEMBER) C.O. No.80/Mum/2020 (Assessment Year: 2010-11) ACIT – 5(1)(2) Fancy Diamonds India Pvt. Room No. 568, 5th Floor, Vs. Ltd., 111 Prasad Chambers, Aayakar Bhavan, M.K. Road, Opera House, Mumbai Mumbai 400 020 400 004 PAN No. AAACF3325J (Revenue) (Assessee) Assessee by : Shri Himanshu Gandhi, A.R Revenue by : Ms. Usha Gaikwad, D.R Date of Hearing : 24/08/2021 Dat…

Ramniklal Sivji Savla, Mumbai vs. ITO, Ward 19 (3)(1), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 6696/MUM/2019[2011-12]Status: DisposedITAT Mumbai03 Aug 2021AY 2011-12

Bench: Shri C.N. Prasad, Hon'Bleshri Ramniklal Sivji Savla V. Income Tax Officer -19(3)(1) 74, Muljibai Building 3Rd & 4Th Floor, Pratshtha Bhawan Khetwadi Main Road M.K. Road, Mumbai - 400020 Behind Alankar Cinema Mumbai - 400004 Pan: Aacps7486C (Appellant) (Respondent) Assessee By : None Department By : Smita Verma

For Appellant: NoneFor Respondent: Smita Verma

Section 143(1)Section 147Section 251(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “SMC” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER Shri Ramniklal Sivji Savla v. Income Tax Officer -19(3)(1) 74, Muljibai Building 3rd & 4th Floor, Pratshtha Bhawan Khetwadi Main Road M.K. Road, Mumbai - 400020 Behind Alankar Cinema Mumbai - 400004 PAN: AACPS7486C (Appellant) (Respondent) Assessee by : None Department by : Smita Verma Date of Hearing : 14.07.2021 Date of Pronouncement : 03.08.2021 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, Mumb…