CIT v. Simit P. Seth

ITO 19(2)(4), Mumbai vs. Nemichand Kaluchandji Shah, Mumbai

In the result, the appeal is partly allowed

Bench: Shri C.N. Prasad, Hon'Bleincome Tax Officer – 19(2)(4) V. Nemichand Kaluchandji Shah Room No. 217, 2Nd Floor Nelco Steel 56/64 Matru Mandir, Tardev Road Gelabhai Jain, Trust Building Mumbai – 400 007 Nanubhai Desai Road Mumbai - 400004 Pan: Aapps2838H (Appellant) (Respondent) None 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)(4) v. Nemichand Kaluchandji Shah Room No. 217, 2nd Floor Nelco Steel 56/64 Matru Mandir, Tardev Road Gelabhai Jain, Trust Building Mumbai – 400 007 Nanubhai Desai Road Mumbai - 400004 PAN: AAPPS2838H (Appellant) (Respondent) None 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…

Ramesh D Jain HUF, Mumbai vs. ITO 19 (3)(1), Mumbai

In the result, appeal of the assessee is partly allowed

Bench: Shri C.N. Prasad, Hon'Blem/S. Ramesh D. Jain (Huf) V. Income Tax Officer – 19(3)(1) Shop No. 3,56/64 Matru Mandir, Grant Road Nanubhai Desai Road Mumbai – 400 007 C.P.Tank, Mumbai - 400004 Pan: Aafhr4464J (Appellant) (Respondent) Shri Gopalkrishna Rao 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 M/s. Ramesh D. Jain (HUF) v. Income Tax Officer – 19(3)(1) Shop No. 3,56/64 Matru Mandir, Grant Road Nanubhai Desai Road Mumbai – 400 007 C.P.Tank, Mumbai - 400004 PAN: AAFHR4464J (Appellant) (Respondent) Shri Gopalkrishna Rao 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 assessee against order of the Learned Commissioner of Income Tax (Appeals)–6, Mumbai [hereinaf…

ACIT 32(2), Mumbai vs. Smt Pragna C. Mehta, Mumbai

In the result, the appeal by the revenue is dismissed; the cross objection by the assessee is partly allowed

Bench: Shri Vikas Awasthy () & Shri N.K. Pradhan () Assessment Year: 2010-11

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC” MUMBAI BEFORE SHRI VIKAS AWASTHY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2010-11 ACIT-32(2), Smt. Pragna C. Mehta, R. No. 720, 7th floor, Kautilya Vs. 1003, Ashoplav CHSL, S.V. Bhavan, C-41-43, G Block, BKC, Road, Borivali (West), Bandra (East) Mumbai-400051. Mumbai-400092. PAN No. AAHPM4038R Appellant Respondent Cross Objection No. 56/MUM/2020 (ITA No. 2993/MUM/2019) Assessment Year: 2010-11 Smt. Pragna C. Mehta, ACIT-32(2), 1003, Ashoplav CHSL, S.V. Road, Vs. R. No. 720, 7th floor, Kautilya Borivali (West), Bhavan,…

DCIT-7(2)(2), Mumbai vs. M/S. New Age Fire Protection Engineering Pvt. Ltd., Mumbai

In the result, appeal of the revenue is dismissed

Bench: Shri M.Balaganesh, Am & Shri Amarjit Singh, Jm Dcit – 7(2)(2) Vs. M/S. New Age Fire Protection Mumbai Engineering Pvt. Ltd., Room No.126B, First Floor 101/102, Champaklal Udyog Aayakar Bhavan Bhavan M.K.Road, Sion (E) Mumbai – 400 020 Mumbai – 400 022 Pan/Gir No.Aaccn9026C (Appellant) .. (Respondent)

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT), ‘B ‘ BENCH MUMBAI BEFORE SHRI M.BALAGANESH, AM & SHRI AMARJIT SINGH, JM DCIT – 7(2)(2) Vs. M/s. New Age Fire Protection Mumbai Engineering Pvt. Ltd., Room No.126B, First Floor 101/102, Champaklal Udyog Aayakar Bhavan Bhavan M.K.Road, Sion (E) Mumbai – 400 020 Mumbai – 400 022 PAN/GIR No.AACCN9026C (Appellant) .. (Respondent) Revenue by Shri Rajendra Joshi Assessee by None Date of Hearing 02/12/2020 Date of Pronouncement 04/12/2020 आदेश / O R D E R PER M. BALAGANESH (A.M): This appeal in ITA No.1566/Mum/2019 for A.Y.2011-12 arises out of the order by th…

ITO 19(1)(3), Mumbai vs. Gautam B. Bafna, Mumbai

In the result, appeal of the revenue is dismissed

Bench: Shri Saktijit Dey & Shri M.Balaganeshito-19(1)(3) Vs. Gautam B Bafna Room No.220, Arihant Impex, 87 Matru Mandir Kika Street (Gulawadi) Office No.7, 1St Floor Mumbai-400 007 Mumbai-400 004 Pan/Gir No.Aavpb9344B (Appellant) .. (Respondent) Assessee By None Revenue By Shri V.Vinod Kumar, Sr.Ar Date Of Hearing 28/10/2020 Date Of Pronouncement 11/11/2020 आदेश / O R D E R Per M. Balaganesh (A.M): This Appeal Filed By Revenue In Ita No.3719/Mum/2018 For Assessment Year (Ay) 2011-12 Arise Out Of The Order By The Ld. Commissioner Of Income Tax (Appeals)-30, Mumbai In Appeal No.Cit(A)-30/19(1)(3)/74/2014-15, Dated 26/03/2018 (Ld. Cit(A) In Short) Against The Order Of Assessment Passed U/S.143(3) Of The Income Tax Act, 1961 (Hereinafter Referred To As Act) Dated 13/03/2014 By The Ld. Income Tax Officer-16(3)(4), Mumbai (Hereinafter Referred To As Ld. Ao).

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT), ”G” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER & SHRI M.BALAGANESH, ACCOUNTANT MEMBER ITO-19(1)(3) Vs. Gautam B Bafna Room No.220, Arihant Impex, 87 Matru Mandir Kika Street (Gulawadi) Office No.7, 1st Floor Mumbai-400 007 Mumbai-400 004 PAN/GIR No.AAVPB9344B (Appellant) .. (Respondent) Assessee by None Revenue by Shri V.Vinod Kumar, Sr.AR Date of Hearing 28/10/2020 Date of Pronouncement 11/11/2020 आदेश / O R D E R PER M. BALAGANESH (A.M): This appeal filed by revenue in ITA No.3719/Mum/2018 for Assessment Year (AY) 2011-12 arise out of the or…

Pavapuri Metals & Tubes, Mumbai vs. ITO 19 (2)(5), Mumbai

In the result, appeal of the assessee is partly allowed

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Blem/S. Pavapuri Metals & Tubes V. Income Tax Officer 15, Vimal Darshan Bldg., Ward – 19(2)(5) 9Th Khetwadi Lane Room No. 210, 2Nd Floor Mumbai – 400 004 Matru Mandir Tardev Road Pan: Aagfp4994G Mumbai – 400 007 (Appellant) (Respondent) Assessee By : Shri Akash Kumar Department By : Shri R. Bhoopathi

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI RAJESH KUMAR, HON'BLE ACCOUNTANT MEMBER M/s. Pavapuri Metals & Tubes v. Income Tax Officer 15, Vimal Darshan Bldg., Ward – 19(2)(5) 9th Khetwadi Lane Room No. 210, 2nd Floor Mumbai – 400 004 Matru Mandir Tardev Road PAN: AAGFP4994G Mumbai – 400 007 (Appellant) (Respondent) Assessee by : Shri Akash Kumar Department by : Shri R. Bhoopathi Date of Hearing : 11.02.2020 Date of Pronouncement : 29.09.2020 O R D E R PER C.N. PRASAD (JM) 1. This appeal is filed by the assessee against the order of t…

ITO 24(1)(5), Mumbai vs. Deven Ashwin Sanghvi, Mumbai

In the result, misc. application filed by the assessee for assessment year 2010-11 is partly allowed

…THE INCOME TAX APPELLATE TRIBUNAL “D” Bench, Mumbai Shri Shamim Yahya (AM) & Shri Ramlala Negi (JM) I.T.A. No. 2533/Mum/2017 (Assessment Year 2008-09) I.T.A. No. 2534/Mum/2017 (Assessment Year 2009-10) I.T.A. No. 2535/Mum/2017 (Assessment Year 2011-12) ITO 24(1)(5) Shri Deven Ashwin Sanghvi Vs. 523, Piramal 15/74, Triveni, Opp Raheja Chambers Club, Lokhandwala Lalbaug, Parel Complex, Andheri West Mumbai-400 012. Mumbai-400 053. (Appellant) (Respondent) I.T.A. No. 2679/Mum/2017 (Assessment Year 2008-09) I.T.A. No. 2680/Mum/2017 (Assessment Year 2009-10) I.T.A. No. 2681/Mum/2017 (Assessment Year 2011-12) Sh…

ACIT - 32 (3), Mumbai vs. Rajiv R. Ahuja, Mumbai

In the result, this appeal filed by the Revenue stands dismissed

…b Pvt. Ltd. (supra), the estimated suppressed profit margin embedded in such amounts of purchases could only be disallowed and subjected to tax. 6.2.29 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 Ward 1 (5), Thane vs. Shri. Deju Gudda Bolar, Thane

In the result, appeal filed by the revenue for assessment year 2009-10,

Bench: Shri M Balaganesh (Am) & Shri Ram Lal Negi (Jm)

…mated the profit on the total amount of questioned purchases. The Ld. DR further submitted that since the AO had estimated the profits on such transactions by following the ratio laid down by the Hon’ble Gujarat High Court in the case of CIT vs. Simit P Seth, 356 ITR 290, M/s Bholenath Poly Fab Pvt. Ltd., 355 ITR 290 and Vijay M. Mistry Construction Ltd. 355 ITR 498 and the decision of the Ahmadabad Bench of the ITAT in the case of Vijay Proteins, 58 ITD 482, the Ld CIT(A) ought to have confirmed the penalties levied by the AO. 5. On the other hand the Ld counsel for the assessee supporting the order passed by th…

ITO - 19(2)(3), Mumbai vs. Mithalal Bhavarlal Jain, Mumbai

In the result, appeal filed by the Revenue and appeal filed by the assessee for Asst

Bench: Shri Saktijit Dey & Shri G. Manjunathaito-19(2)(3) Vs. Mr. Mithalal Bhavarlal Jain Room No.218, 2Nd Floor Pro.M/S.Aristo Pipe & Matru Mandir, Tardeo Road Fittings, Shop No.3 Mumbai-400 007 Ground Floor,86/72 Durgadevi Street Mumbai-400 004 Pan/Girno.Admpj5673P (Appellant) .. (Respondent) & Mr. Mithalal Bhavarlal Jain Vs. Ito-19(2)(3) Room No.218, 2Nd Floor Pro.M/S.Aristo Pipe & Fittings, Shop No.3 Matru Mandir, Tardeo Road Ground Floor,86/72 Mumbai-400 007 Durgadevi Street Mumbai-400 004

…of justice. 8. Without prejudice to above grounds of appeal the Id. CIT Appeal erred in making an addition of 12.3% of purchases without appreciating that VAT rate on products was 4% and-therefore, following the judgement in the case of CIT v. Smith Seth 2013 38 Taxmann.com 385. The addition should be restricted to 4% of purchases. 9. We plead to add, amend, alter or delete any of the above Grounds of Appeal. 4. The assessee is proprietor of M/s Aristo Pipes and Fittings and is engaged in the business of trading in ferrous and non-ferrous metals. The case has been selected for scrutiny, and during the course of…

Ilesh Amrutlal Gadhia, Mumbai vs. DCIT CC-4(2), Mumbai

Appeals stand partly allowed to the extent indicated in the order

Bench: Hon’Ble Shri Vikas Awasthy, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am

…1 Shri Ilesh Amrutlal Gadhia AYs: 2009-10 & 2010-11 आयकर अपीलीय अिधकरण “सी” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI माननीय "ी िवकास अव"थी, "ाियक सद" एवं माननीय "ी मनोज कुमार अ"वाल ,लेखा सद" के सम"। BEFORE HON’BLE SHRI VIKAS AWASTHY, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ I.T.A. No.549/Mum/2019 ("नधा"रणवष" / Assessment Year: 2009-10) & आयकरअपील सं./ I.T.A. No.550/Mum/2019 ("नधा"रणवष" / Assessment Year: 2010-11) Shri Ilesh Amrutlal Gadhia DCIT-Central Circle-4(2) बनाम/ 201, 2nd Floor, Vyapar Bhavan Room No.1918, Air India Building 368/370, Narsi Nath Street Na…

Shri. Ilesh Amrutlal Gadhia, Mumbai vs. DCIT-4(2), Mumbai

Appeals stand partly allowed to the extent indicated in the order

Bench: Hon’Ble Shri Vikas Awasthy, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am

…1 Shri Ilesh Amrutlal Gadhia AYs: 2009-10 & 2010-11 आयकर अपीलीय अिधकरण “सी” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI माननीय "ी िवकास अव"थी, "ाियक सद" एवं माननीय "ी मनोज कुमार अ"वाल ,लेखा सद" के सम"। BEFORE HON’BLE SHRI VIKAS AWASTHY, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ I.T.A. No.549/Mum/2019 ("नधा"रणवष" / Assessment Year: 2009-10) & आयकरअपील सं./ I.T.A. No.550/Mum/2019 ("नधा"रणवष" / Assessment Year: 2010-11) Shri Ilesh Amrutlal Gadhia DCIT-Central Circle-4(2) बनाम/ 201, 2nd Floor, Vyapar Bhavan Room No.1918, Air India Building 368/370, Narsi Nath Street Na…

DCIT- C.Circle, 4(2), Mumbai vs. Ilesh Amrutlal Gadhia, Mumbai

Appeals stand partly allowed to the extent indicated in the order

Bench: Hon’Ble Shri Vikas Awasthy, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am

…1 Shri Ilesh Amrutlal Gadhia AYs: 2009-10 & 2010-11 आयकर अपीलीय अिधकरण “सी” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI माननीय "ी िवकास अव"थी, "ाियक सद" एवं माननीय "ी मनोज कुमार अ"वाल ,लेखा सद" के सम"। BEFORE HON’BLE SHRI VIKAS AWASTHY, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ I.T.A. No.549/Mum/2019 ("नधा"रणवष" / Assessment Year: 2009-10) & आयकरअपील सं./ I.T.A. No.550/Mum/2019 ("नधा"रणवष" / Assessment Year: 2010-11) Shri Ilesh Amrutlal Gadhia DCIT-Central Circle-4(2) बनाम/ 201, 2nd Floor, Vyapar Bhavan Room No.1918, Air India Building 368/370, Narsi Nath Street Na…

DCIT- C.Circle, 4(2), Mumbai vs. Ilesh Amrutlal Gadhia, Mumbai

Appeals stand partly allowed to the extent indicated in the order

Bench: Hon’Ble Shri Vikas Awasthy, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am

…1 Shri Ilesh Amrutlal Gadhia AYs: 2009-10 & 2010-11 आयकर अपीलीय अिधकरण “सी” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI माननीय "ी िवकास अव"थी, "ाियक सद" एवं माननीय "ी मनोज कुमार अ"वाल ,लेखा सद" के सम"। BEFORE HON’BLE SHRI VIKAS AWASTHY, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ I.T.A. No.549/Mum/2019 ("नधा"रणवष" / Assessment Year: 2009-10) & आयकरअपील सं./ I.T.A. No.550/Mum/2019 ("नधा"रणवष" / Assessment Year: 2010-11) Shri Ilesh Amrutlal Gadhia DCIT-Central Circle-4(2) बनाम/ 201, 2nd Floor, Vyapar Bhavan Room No.1918, Air India Building 368/370, Narsi Nath Street Na…

M/S.D. Manish and Co., Mumbai vs. ACIT-19(1), Mumbai

In the result, appeal filed by the assessee and appeal filed by the revenue for Asst

Bench: Shri Mahavir Singh & Shri G. Manjunathad.Manish & Co. Vs. Acit-19(1) Ec-3100, Bharat Diamond Matru Mandir Bourse, Bkc Complex Tardeo Road Bandra(E) Mumbai-400 007 Mumbai-400 051

…IN THE INCOME TAX APPELLATE TRIBUNAL “D”, BENCH MUMBAI BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT & SHRI G. MANJUNATHA, ACCOUNTANT MEMBER D.Manish & Co. Vs. ACIT-19(1) EC-3100, Bharat Diamond Matru Mandir Bourse, BKC Complex Tardeo Road Bandra(E) Mumbai-400 007 Mumbai-400 051 PAN/GIR No.AAAFD2847A (Appellant) .. (Respondent) & DCIT-19(1) Vs. D.Manish & Co. Room No.203, 2nd Floor EC-3100, Bharat Diamond Matru Mandir Bourse, BKC Complex Tardeo Road Bandra(E) Mumbai-400 007 Mumbai-400 051 PAN/GIR No.AAAFD2847A (Appellant) .. (Respondent) Revenue by Ms. Samatha Mullamudi, DR Assessee by Shri Rahul Sarda, AR Date…

Sawalcahd B Sanghvi, Mumbai vs. Income Tax Officer WD 19(3)(2), Mumbai

In the result, appeal of the assessee is partly allowed

Bench: Shri C.N. Prasad, Hon'Ble & Shri S. Rifaur Rahman, Hon'Blesawalchand B. Sanghvi V. Income Tax Officer 72, Bhavnagari Building Ward – 19(3)(2) Nanubhai Desai Road Matru Mandir, Mumbai Girgaum, Mumbai – 400 004 Pan: Abfps0172B (Appellant) (Respondent) Assessee By : Shri H.A. Shah Department By : Shri Kiran Unavekar

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER Sawalchand B. Sanghvi v. Income Tax Officer 72, Bhavnagari Building Ward – 19(3)(2) Nanubhai Desai Road Matru Mandir, Mumbai Girgaum, Mumbai – 400 004 PAN: ABFPS0172B (Appellant) (Respondent) Assessee by : Shri H.A. Shah Department by : Shri Kiran Unavekar Date of Hearing : 27.02.2020 Date of Pronouncement : 13.03.2020 O R D E R PER C.N. PRASAD (JM) 1. This appeal is filed by the assessee against the order of the Learned Commissioner of Income Tax…

Anandvalli Nambiraj Mudaliar, Mumbai vs. ITO, Ward - 2 (1), Kalyan

In the result, appeal of the assessee is partly allowed

Bench: Shri R.C. Sharma (A.M.) & Shri Pawan Singh (Jm) - Ay 2009-10 - Ay 2010-11 - Ay 2011-12 Anandvalli Nambiraj Vs Ito, Wd.2(1), Kalyan 2Nd Mudaliar, Floor, Mohan Plaza, Wayle Nagar, Khadakpada, Kalyan (W) – 421 301 Pan : Agipm4254G Appellant Respondednt

…1 ITAs 7164 to 7166/Mum/2018 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI Before Shri R.C. Sharma (A.M.) & Shri Pawan Singh (JM) - AY 2009-10 - AY 2010-11 - AY 2011-12 Anandvalli Nambiraj vs ITO, Wd.2(1), Kalyan 2nd Mudaliar, Floor, Mohan Plaza, Wayle Nagar, Khadakpada, Kalyan (W) – 421 301 PAN : AGIPM4254G APPELLANT RESPONDEDNT Appellant by Shri Paresh Shaparia AR Respondent by Shri Satishchandra Rajore Sr DR Date of hearing 25-02-2020 Date of pronouncement 25 -02-2020 O R D E R PER PAWAN SINGH, JM : 1. This set of three appeals by assessee are directed against the independent orders of C…

Yunicorn Synthetics Mills Pvt.Ltd., Mumbai vs. ITO 4(3)(3), Mumbai

In the result, the appeal is allowed

Bench: Shri C.N. Prasad () & Shri N.K. Pradhan () Assessment Year: 2010-11

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G” MUMBAI BEFORE SHRI C.N. PRASAD (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2010-11 M/s Yunicorn Synthetics Mills ITO-4(3)(3), Pvt. Ltd., Vs. Mumbai. Block No. 2A, Jai Hind Bldg No. 1, Dr. A.M. Road, Bheleshwar, Mumbai-400002. PAN No. AAACY03406A Appellant Respondent Assessee by : Ms. Ritika Agarwal, AR Revenue by : Mr. V. Vinod Kumar, DR Date of Hearing : 20/02/2020 Date of Pronouncement : 24/02/2020 ORDER PER N.K. PRADHAN, A.M. This is an appeal filed by the assessee. The relevant assessment year is 2010-11. The appeal…

Unity Infrasporjects Ltd, Mumbai vs. Asst CIT Cen Cir 8(2), Mumbai

Bench: Shri Pawan Singh, Jm & Shri S. Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 7270 & 7075/Mum/2017 (निर्धारणवर्ा / Assessment Year: 2008-09 & 2013-14)

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JM & SHRI S. RIFAUR RAHMAN, AM आयकरअपीलसं./ I.T.A. No. 7270 & 7075/Mum/2017 (निर्धारणवर्ा / Assessment Year: 2008-09 & 2013-14) M/s Unity Infraprojects DCIT CC – 8(2), 6th floor, Room No. 658, Ltd. बिधम/ Aayakar Bhavan, M. K. 1252, Pushpanjali Vs. Road, Mumbai-400 020 Apartment, Old Prabhadevi, Mumbai-400 025 स्थायीलेखासं./जीआइआरसं./PAN No. AAACU4560E (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : & आयकरअपीलसं./ I.T.A. No. 139 & 140/Mum/2018 (निर्धारणवर्ा / Assessment Year: 2008-09 & 2013-14) DCIT CC – 8(2), M/s Unity Infraprojects 6…

Moraj Buildings Concepts P.Ltd, Navi Mumbai vs. ITO 10(3)(4), Mumbai

In the result, the appeal is partly allowed

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2008-09

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G” MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2008-09 M/s Moraj Building ITO-15(2)(3), Aayakar Concepts Pvt. Ltd. Vs. Bhavan, Mumbai. Shop No. 28/29, Moraj Residency Plot No.-1, Sector-16, Sanpada Navi Mumbai-400703 PAN No. AABCM8573A Appellant Respondent Assessee by : Mr. Pradip Kapasi, AR Revenue by : Mr. Nitin Waghmode, DR Last Date of Hearing : 22/11/2019 Date of Pronouncement: 19/02/2020 ORDER PER N.K. PRADHAN, A.M. The captioned appeal filed by the assessee is directed against the or…