CIT v. Simit P. Seth

Vinod C. Sanghavi, Mumbai vs. ITO 19 (3)(5), Mumbai

In the result, appeals of the assessee are partly allowed

Bench: Shri C.N. Prasad, Hon'Ble & Shri Vinod C. Sanghavi V. Income Tax Officer -19(3)(5) Room No. 7, Ground Floor Matru Mandir, Tardev Road Shop No. 124/138, Suryadarshan Mumbai – 400007 2Nd Kumbharwada, Mumbai -400004 Pan: Batps4691H (Appellant) (Respondent) Assessee By : Shri Dhaval Shah Department By : Shri Sanjay J. Sethi

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “SMC” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER & Shri Vinod C. Sanghavi v. Income Tax Officer -19(3)(5) Room No. 7, Ground Floor Matru Mandir, Tardev Road Shop No. 124/138, Suryadarshan Mumbai – 400007 2nd Kumbharwada, Mumbai -400004 PAN: BATPS4691H (Appellant) (Respondent) Assessee by : Shri Dhaval Shah Department by : Shri Sanjay J. Sethi Date of Hearing : 13.07.2021 Date of Pronouncement : 03.08.2021 O R D E R PER C.N. PRASAD (JM) 1. These appeals are filed by the assessee against different orders of the Learned Commissioner of Income…

Hiraram Choudhary, Mumbai vs. ITO 19 (2)(5), Mumbai

In the result, 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. 6603 & 6604/MUM/2019 (A.Ys: 2010-11 & 2011-12) Shri Hiraram T. Choudhary v. Income Tax Officer -19(1)(5) Sokhare Bhavan, 57 Room No. 215, 2nd Floor Room No. 4, Ground Floor Matru Mandir, Tardev Road 3rd Kumbarwada, Mumbai -400004 Mumbai – 400007 PAN: AAAPC7750P (Appellant) (Respondent) Assessee by : None Department by : Shri Sanjay J. Sethi Date of Hearing : 13.07.2021 Date of Pronouncement : 30.07.2021 O R D E R PER C.N. PRASAD (JM) 1. These appeals are filed by the assessee agains…

Hiraram Choudhary, Mumbai vs. ITO 19 (2)(5), Mumbai

In the result, 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. 6603 & 6604/MUM/2019 (A.Ys: 2010-11 & 2011-12) Shri Hiraram T. Choudhary v. Income Tax Officer -19(1)(5) Sokhare Bhavan, 57 Room No. 215, 2nd Floor Room No. 4, Ground Floor Matru Mandir, Tardev Road 3rd Kumbarwada, Mumbai -400004 Mumbai – 400007 PAN: AAAPC7750P (Appellant) (Respondent) Assessee by : None Department by : Shri Sanjay J. Sethi Date of Hearing : 13.07.2021 Date of Pronouncement : 30.07.2021 O R D E R PER C.N. PRASAD (JM) 1. These appeals are filed by the assessee agains…

ITO 31 (2)(1), Mumbai vs. Shri. Inamullah H Choudhary, Mumbai

In the result, the appeal of the Revenue is dismissed

Bench: Shri Saktijit Dey & Shri Rajesh Kumarassessment Year: 2009-10

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER Assessment Year: 2009-10 ITO 31(2)(1), Shri Inamullah H Room No.615, Choudhary, 6th Floor, (Prop. of Amir Steel Corp.) Kautalya Bhavan, Opp Garuda Petrol Pump, BKC, Vs. Ganesh Nagar, Bandra (E), Link Rd., Mumbai – 51 Charkop, Kandivili (W), Mumbai – 67 PAN: AFTPC6795A (Appellant) (Respondent) Present for: Assessee by : None Revenue by : Ms. Smita Verma, D.R. Date of Hearing : 24.06.2021 Date of Pronouncement : 02.07.2021 O R D E R Per Rajesh Kumar, Accountant Memb…

M/S A B Corporation, Mumbai vs. ITO-20(1)(1), Mumbai

In the result, this appeal filed by the assessee stands partly allowed

…THE INCOME TAX APPELLATE TRIBUNAL “SMC” Bench, Mumbai Shri Shamim Yahya (AM) & Shri Amarjit Singh (JM) I.T.A. No. 5311/Mum/2019 (Assessment Year 2010-11) Vs. ITO-20(1)(1) A B Corporation 203C Wing, Poonam Estate Piramal Chamber Cluster III, Shisti Mumbai-400 012 Opp.Surya Shopping Complex, Shruti Garden Mira Road (East) Mumbai-401 107 PAN : AAMFA4306K (Appellant) (Respondent) Assessee by None Department by Shri Anoop Date of Hearing 19.05.2021 Date of Pronouncement 01.07.2021 O R D E R Per Shamim Yahya (AM) :- This is an appeal by the Assessee wherein the assessee is aggrieved that the Ld.CIT(A) has erred…

ITO 21 (1)(5), Mumbai vs. Shri. Jitendra P Shinde, Mumbai

In the result, the appeal of the Revenue is dismissed

Bench: Shri Saktijit Dey & Shri Rajesh Kumarassessment Year: 2009-10

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER Assessment Year: 2009-10 ITO 21(1)(5), Shri Jitendra P. Shinde, Room No.120, 50, Manubhai Chawl, 1st Floor, Vs. T.H. Katariya Marg, Piramal Chambers, Mahim, Parel, Mumbai – 400 016 Mumbai – 400012 PAN: ANCPS 4359P (Appellant) (Respondent) Present for: Assessee by : None Revenue by : Ms. Smita Verma, D.R. Date of Hearing : 24.06.2021 Date of Pronouncement : 24.06.2021 O R D E R Per Rajesh Kumar, Accountant Member: The present appeal has been preferred by the Revenu…

Pr. CIT- 9, Mumbai vs. Amrin Construction Pvt. Ltd., Mumbai

In the result, appeal of the Revenue is dismissed

Bench: Shri C.N. Prasad, Hon'Ble & Shri S. Rifaur Rahman, Hon'Blepr.Cit -9 V. M/S. Amrin Construction Pvt. Ltd., 8, Sagar Tower, Fair Deal Road {Income Tax Officer – 9(1)(2)} Room No. 205, 2Nd Floor Off. S.V.Road, Jogeshwari(W) Mumbai - 400102 Aayakar Bhavan, M.K. Road Mumbai - 400020 Pan: Aaeca3216B (Appellant) (Respondent) Assessee By : None Department By Shri Brajendra Kumar

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “A” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER Pr.CIT -9 v. M/s. Amrin Construction Pvt. Ltd., 8, Sagar Tower, Fair Deal Road {Income Tax Officer – 9(1)(2)} Room No. 205, 2nd Floor Off. S.V.Road, Jogeshwari(W) Mumbai - 400102 Aayakar Bhavan, M.K. Road Mumbai - 400020 PAN: AAECA3216B (Appellant) (Respondent) Assessee by : None Department by Shri Brajendra Kumar Date of Hearing : 17.06.2021 Date of Pronouncement : 17.06.2021 O R D E R PER C.N. PRASAD (JM) 1. This appeal is filed by the rev…

ITO - 32(3)(4), Mumbai vs. Surface Road Constructions, Mumbai

The appeal stands dismissed

Bench: Hon’Ble Shri Vikas Awasthy, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) आयकरअपील सं./ I.T.A. No.5821/Mum/2019 (िनधा"रण वष" / Assessment Year: 2010-11) Ito-32(3)(4) Surface Road Constructions Room No.735, 7Th Floor बनाम/ D-30/004, Yogi Vaibhav Society Kautilya Bhawan, Bkc Yogi Nagar, Borivali(W) Vs. Bandra(E), Mumbai - 400051 Mumbai – 400 091 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aawfs-7410-A (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Sanjay Sethi-Ld.Dr ""थ"कीओरसे/Respondent By : Shri Kamlesh N.Doshi-Ld. Ar सुनवाईकीतारीख/Date Of Hearing : 09/06/2021 घोषणाकीतारीख /Date Of Pronouncement : 09/06/2021 आदेश / O R D E R Manoj Kumar Aggarwal (): -

…see could not substantiate the purchases, Ld. AO estimated an addition of 14% against these purchases which was same as made in during AY 2009-10. 4. 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), restricted the additions to 8% which was nothing but applicable VAT rate plus 4% estimate margin. Aggrieved, the revenue is in further appeal before us. 5. Going by the factual matrix as enumerated in the orders of lower authorities, we find that assessee’s Sales Turnover was not in doubt and the assessee was in possession of primary pur…

DCIT Central Circle 3(1), Mumbai vs. Lucent Diamonds, Mumbai

Appeals stand dismissed

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) 1. आयकरअपील िं./ I.T.A. No.2099/Mum/2019 (धििाारण वर्ा / Assessment Year: 2012-13) & 2. आयकरअपील िं./ I.T.A. No.2100/Mum/2019 (धििाारण वर्ा / Assessment Year: 2013-14) Dcit–Cc-3(1) M/S. Lucent Diamond Room No.1924, 19Th Floor बिाम Flat No.8, Usha Kiran Chs Air India Building, Nariman Point Ml Dhanukar Marg / Vs. Mumbai-400 021. Mumbai-400 026. स्थायीलेखा िं./ जीआइआर िं./ Pan/Gir No. Aaafl-0122-A (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : & 3. आयकरअपील िं./ I.T.A. No.1833/Mum/2019 (धििाारण वर्ा / Assessment Year: 2015-16) & 4. C.O. No.09/Mum/2021 (Arising From I.T.A. No.2099/Mum/2019) (धििाारण वर्ा / Assessment Year: 2012-13) & 5. C.O. No.08/Mum/2021 (Arising From I.T.A. No.2100/Mum/2019) (धििाारण वर्ा / Assessment Year: 2013-14) M/S. Lucent Diamond Dcit–Cc-3(1) बिाम/ Room No.1924, 19Th Floor Flat No.8, Usha Kiran Chs Ml Dhanukar Marg Air India Building, Nariman Point Vs. Mumbai-400 026. Mumbai-400 021. स्थायीलेखा िं./ जीआइआर िं./ Pan/Gir No. Aaafl-0122-A (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Assessee By : Shri N.R. Agrawal-Ld.Ar Revenue By : Dr. Rajeev Harit -Ld. Cit-Dr

…1 आयकर अपीलीय अधिकरण “ए” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI माननीय श्री महावीर स िंह, उपाध्यक्ष एवुं माननीय श्री मनोज कुमार अग्रवाल ,लेखा दस्य के मक्ष। BEFORE HON’BLE SHRI MAHAVIR SINGH, VP AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM (Hearing Through Video Conferencing Mode) 1. आयकरअपील िं./ I.T.A. No.2099/Mum/2019 (धििाारण वर्ा / Assessment Year: 2012-13) & 2. आयकरअपील िं./ I.T.A. No.2100/Mum/2019 (धििाारण वर्ा / Assessment Year: 2013-14) DCIT–CC-3(1) M/s. Lucent Diamond Room No.1924, 19th Floor बिाम Flat No.8, Usha Kiran CHS Air India Building, Nariman Point ML Dhanukar M…

DCIT Cen Cir 4(2), Mumbai vs. Mitesh Ilesh Gadhia, Mumbai

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

…e Hon’ble Courts on the issue of bogus purchases in respect of assessees which are engaged in the business of trading in iron & steel which is similar to our assessee, are examined. 5.12 The Hon'ble Gujarat High Court in the case of CIT vs. Simit Sheth (2013) 38 Taxmann.com 385 (Guj), was seized with an issue where the A.O. had found that some of the alleged suppliers of iron & 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 the assessee.…

DCIT - 11(1)(2), Mumbai vs. M/S. Samanta Organics P. Ltd., Mumbai

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

Bench: Shri Shamim Yahya, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. Nos.3229 To 3231/Mum/2019 (निर्धारण वर्ा / Assessment Years: 2009-10, 2010-11 & 2011-12) Dcit-11(1)(2) बिधम/ M/S. Samanta Organics Pvt. Room No.1, Ground Floor, Ltd. Vs. M. K. Road, Aayakar 194, Arvind Chambers, Off, Bhavan, Mumbai-400020. Western Express Highway, Andheri (E), Mumbai- 400069. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aadcs2099B (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri T. S. Khalsa (Sr. Ar) Assessee By: None सुनवाई की तारीख / Date Of Hearing: 22/02/2021 घोषणा की तारीख /Date Of Pronouncement: 07/04/2021 आदेश / O R D E R Per Amarjit Singh, Jm: The Above Mentioned Appeals Have Been Filed By The Revenue Against The Different Order Passed By The Commissioner Of Income Tax (Appeals)- 18, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Ys.2009-10 To 2011-12

…ab Pvt. Ltd. (supra), the estimated suppressed profit margin embedded in such amounts of purchases could only be disallowed and subjected to tax. 5.2.28 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 any goods but had the assessee had not supplied any goods but 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…

Asst CIT Circle-11 (2)(1), Mumbai vs. M/S Shriji Kraft Decorators Pvt Ltd., Mumbai

In the result, appeals of the Revenue are dismissed

Bench: Shri C.N. Prasad, Hon'Ble & Shri M. Balaganesh, Hon'Ble

…riji Kraft Decorators Private Ltd., suppressed profit margin embedded in such amounts of purchases could only be disallowed and subjected to tax. 5.3.28 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 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…

Asst CIT Circle-11 (2)(1), Mumbai vs. M/S Shriji Kraft Decorators Pvt Ltd., Mumbai

In the result, appeals of the Revenue are dismissed

Bench: Shri C.N. Prasad, Hon'Ble & Shri M. Balaganesh, Hon'Ble

…riji Kraft Decorators Private Ltd., suppressed profit margin embedded in such amounts of purchases could only be disallowed and subjected to tax. 5.3.28 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 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…

Asst CIT Circle-11 (2)(1), Mumbai vs. M/S Shriji Kraft Decorators Pvt Ltd., Mumbai

In the result, appeals of the Revenue are dismissed

Bench: Shri C.N. Prasad, Hon'Ble & Shri M. Balaganesh, Hon'Ble

…riji Kraft Decorators Private Ltd., suppressed profit margin embedded in such amounts of purchases could only be disallowed and subjected to tax. 5.3.28 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 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…

ITO 8 (2)(1), Mumbai vs. Bhairav Steel Enterprises Pvt. Ltd., 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.4126/Mum/2019 (निर्धारण वर्ा / Assessment Year: 2009-10) Ito 8(2)(1) बिधम/ Bhairav Steel Enterprises Room No.259/A,2Nd Floor, Pvt. Ltd. Vs. Aayakar Bhavan, M. K. 10, Kanti Nagar, A/30, Road, Mumbai-400020. Rajgruhi, Behind J. B. Nagar, Andheri Kurla Road, Andheri (E), Mumbai- 400059. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacb9118K (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. Revenue By: Shri Rajendra Joshi (Dr) Assessee By: Shri Rajiv Khandelwal सुनवाई की तारीख / Date Of Hearing: 03/12/2020 घोषणा की तारीख /Date Of Pronouncement: 01/03/2021 आदेश / O R D E R Per Amarjit Singh, Jm: The Revenue Has Filed The Present Appeal Against The Order Dated 25.03.2019 Passed By The Commissioner Of Income Tax (Appeals) -16, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2009- 10. 2. The Revenue Has Raised The Following Grounds: -

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI M. BALAGANESH, AM AND SHRI AMARJIT SINGH, JM आयकर अपील सं/ I.T.A. No.4126/Mum/2019 (निर्धारण वर्ा / Assessment Year: 2009-10) ITO 8(2)(1) बिधम/ Bhairav Steel Enterprises Room No.259/A,2nd Floor, Pvt. Ltd. Vs. Aayakar Bhavan, M. K. 10, Kanti Nagar, A/30, Road, Mumbai-400020. Rajgruhi, Behind J. B. Nagar, Andheri Kurla Road, Andheri (E), Mumbai- 400059. स्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAACB9118K (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. Revenue by: Shri Rajendra Joshi (DR) Assessee by: Shri Rajiv Khandelwal सुनवाई की तारीख / Date of…

Shri. Mahendrakumar Gulraj Jain, Mumbai vs. ITO 19(2)(3), Mumbai

In the result, appeal of the assessee is partly allowed

Bench: Shri C.N. Prasad, Hon'Bleshri Mahendrakumar Gulraj Jain V. Income Tax Officer -19(2)(3) C/O. D.C. Bothra & Co. Llp (Ca) 2Nd Floor, Matru Mandir 297 Tardeo Road Tardev Road, Mumbai – 400007 Wille Mansion, 1St Floor Opp. Bank Of India, Nana Chowk Mumbai - 400007 Pan: Aadpj2988D (Appellant) (Respondent) Assessee By : Shri Rajkumar Singh Department By : Shri Sanjay J. Sethi

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “SMC” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER Shri Mahendrakumar Gulraj Jain v. Income Tax Officer -19(2)(3) C/o. D.C. Bothra & Co. LLP (CA) 2nd Floor, Matru Mandir 297 Tardeo Road Tardev Road, Mumbai – 400007 Wille Mansion, 1st Floor Opp. Bank of India, Nana Chowk Mumbai - 400007 PAN: AADPJ2988D (Appellant) (Respondent) Assessee by : Shri Rajkumar Singh Department by : Shri Sanjay J. Sethi Date of Hearing : 21.01.2021 Date of Pronouncement : 09.02.2021 O R D E R PER C.N. PRASAD (JM) 1. This appeal is filed by the assessee against order…

M/S Raj Poly Products Ltd., Mumbai vs. ITO 5(3)(1), Mumbai

In the result, the appeal filed by the assessee is treated as allowed for statistical purposes

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER & SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER M/s Raj Poly Products बनाम/ The Income Tax Officer- Limited, 5(3)(1), Vs. B/202, 2nd Floor, Citi Mumbai Point Bldg, A.K. Road, Andheri (East), Mumbai - 400059 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAACR3102R (अपीलाथ" /Appellant) .. (""यथ" / Respondent) अपीलाथ" ओर से / Shri Sambhav Shah, AR Appellant by : ""यथ" क" ओर Ms. Smita Verma, DR से/Respondent by : सुनवाई क" तारीख / Date of 27/01/2021 Hearing घोषणा क" तारीख /Date of 04/02/2021 Pronouncement आदेश / O R D E R PE…

ITO 19 (3)(2), Mumbai vs. Shri. Sawalchand B Sanghvi, Mumbai

In the result, the appeal is 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. 4699 & 4700/MUM/2019 (A.Ys. 2010-11 & A.Y. 2011-12) Income Tax Officer – 19(3)(2) v. Shri Sawalchand B. Sanghvi Room No. 224, 2nd Floor 4th Floor, 72 Bhavnagar Bldg., Matru Mandir, Tardev Road Nanubhai Desai Road Mumbai – 400 007 Khetwadi Main Road Mumbai - 400004 PAN: AAVPT4119Q (Appellant) (Respondent) None Assessee by : Department by Shri Sanjay Sethi Date of Hearing : 20.01.2021 Date of Pronouncement : 03.02.2021 O R D E R PER C.N. PRASAD (JM) 1. These appeals are filed by the r…

ITO 19(3)(2), Mumbai vs. Shri. Sawalchand B Sanghvi, Mumbai

In the result, the appeal is 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. 4699 & 4700/MUM/2019 (A.Ys. 2010-11 & A.Y. 2011-12) Income Tax Officer – 19(3)(2) v. Shri Sawalchand B. Sanghvi Room No. 224, 2nd Floor 4th Floor, 72 Bhavnagar Bldg., Matru Mandir, Tardev Road Nanubhai Desai Road Mumbai – 400 007 Khetwadi Main Road Mumbai - 400004 PAN: AAVPT4119Q (Appellant) (Respondent) None Assessee by : Department by Shri Sanjay Sethi Date of Hearing : 20.01.2021 Date of Pronouncement : 03.02.2021 O R D E R PER C.N. PRASAD (JM) 1. These appeals are filed by the r…

ITO 19(2)(3), Mumbai vs. Mr. Madhukar Yashwant Kutrekar, Mumbai

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

Bench: Shri C.N. Prasad, Hon'Bleincome Tax Officer – 19(2)(3) V. Shri Madhukar Yashwant Kutrekar 196K, Gaiwadi, Jss Road Room No. 218, 2Nd Floor Girgaon, Mumbai - 400004 Matru Mandir, Tardev Road Mumbai – 400 007 Pan: Aadpk8434B (Appellant) (Respondent) Chaitee Londhe Assessee By : Department By Shri Sanjay J. Sethi

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “SMC” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER Income Tax Officer – 19(2)(3) v. Shri Madhukar Yashwant Kutrekar 196K, Gaiwadi, JSS Road Room No. 218, 2nd Floor Girgaon, Mumbai - 400004 Matru Mandir, Tardev Road Mumbai – 400 007 PAN: AADPK8434B (Appellant) (Respondent) Chaitee Londhe Assessee by : Department by Shri Sanjay J. Sethi Date of Hearing : 20.01.2021 Date of Pronouncement : 03.02.2021 O R D E R PER C.N. PRASAD (JM) 1. This appeal is filed by the revenue against order of the Learned Commissioner of Income Tax (Appeals)–5, Mumbai…