CIT v. Simit P. Sheth

ACIT 26 (2), Mumbai vs. Perfect Garments Processors, Mumbai

In the result, for ay 2009-10 appeal of the learned

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI PAVAN KUMAR GADALE, JM ITA No. 6590/Mum/2019 (Assessment Year 2010-11) The Asst. Commissioner Of Perfect Garments Processors Income Tax- 26(2), 1, Mansukh Comp, Kanjur Room No. 320, 3rd Floor, Village Road, Opp. Nitco Vs. Kautilya Bhawan, B.K.C. Marble Land, Kanjur (East), Bandra (E), Mumbai-400 051 Mumbai-400 042 (Appellant) (Respondent) ITA No. 6579/Mum/2019 (Assessment Year 2010-11) Perfect Garments Processors The Asst. Commissioner Of 1, Mansukh Comp, Kanjur Income Tax- 26(2), Room No. 320, 3rd Floor, Village…

ACIT 26 (2), Mumbai vs. Perfect Garments Processors, Mumbai

In the result, for ay 2009-10 appeal of the learned

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI PAVAN KUMAR GADALE, JM ITA No. 6590/Mum/2019 (Assessment Year 2010-11) The Asst. Commissioner Of Perfect Garments Processors Income Tax- 26(2), 1, Mansukh Comp, Kanjur Room No. 320, 3rd Floor, Village Road, Opp. Nitco Vs. Kautilya Bhawan, B.K.C. Marble Land, Kanjur (East), Bandra (E), Mumbai-400 051 Mumbai-400 042 (Appellant) (Respondent) ITA No. 6579/Mum/2019 (Assessment Year 2010-11) Perfect Garments Processors The Asst. Commissioner Of 1, Mansukh Comp, Kanjur Income Tax- 26(2), Room No. 320, 3rd Floor, Village…

Perfect Garments Processors, Mumbai vs. ITO 29 (2)(5), Mumbai

In the result, for ay 2009-10 appeal of the learned

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI PAVAN KUMAR GADALE, JM ITA No. 6590/Mum/2019 (Assessment Year 2010-11) The Asst. Commissioner Of Perfect Garments Processors Income Tax- 26(2), 1, Mansukh Comp, Kanjur Room No. 320, 3rd Floor, Village Road, Opp. Nitco Vs. Kautilya Bhawan, B.K.C. Marble Land, Kanjur (East), Bandra (E), Mumbai-400 051 Mumbai-400 042 (Appellant) (Respondent) ITA No. 6579/Mum/2019 (Assessment Year 2010-11) Perfect Garments Processors The Asst. Commissioner Of 1, Mansukh Comp, Kanjur Income Tax- 26(2), Room No. 320, 3rd Floor, Village…

Perfect Garment Processors, Mumbai vs. ITO 29(2)(5), Mumbai

In the result, for ay 2009-10 appeal of the learned

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI PAVAN KUMAR GADALE, JM ITA No. 6590/Mum/2019 (Assessment Year 2010-11) The Asst. Commissioner Of Perfect Garments Processors Income Tax- 26(2), 1, Mansukh Comp, Kanjur Room No. 320, 3rd Floor, Village Road, Opp. Nitco Vs. Kautilya Bhawan, B.K.C. Marble Land, Kanjur (East), Bandra (E), Mumbai-400 051 Mumbai-400 042 (Appellant) (Respondent) ITA No. 6579/Mum/2019 (Assessment Year 2010-11) Perfect Garments Processors The Asst. Commissioner Of 1, Mansukh Comp, Kanjur Income Tax- 26(2), Room No. 320, 3rd Floor, Village…

ITO Ward-3(1), Mumbai vs. Bharat Chunilal Doshi, Mumbai

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

Bench: Shri Shamim Yahya

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” Bench, Mumbai Before Shri Shamim Yahya, Accountant Member I.T.A. No. 591/Mum/2021 (Assessment Year 2009-10) Vs. Bharat Chunilal Doshi ITO,Ward-3(1) Kalyan(W) 2nd floor, Mumbai-421 301 Shriniwas bldg Op.Mahajan Printing Press Shiv Mandir Road Dobmivali(E) Mumbai-421 201 PAN : AASPD3146Q (Appellant) (Respondent) None Assessee by Department by Shri T.Sankar, Sr.AR Date of Hearing 10.01.2022 Date of Pronouncement 23.03.2022 O R D E R Per Shri Shamim Yahya (AM) :- This appeal by the revenue is directed against the order of learned Commissioner of Income Tax (Appeals…

M/S. Spark Gems, Mumbai vs. Assistant Commissioner of Income Tax 19(3), Mumbai

In the result, assessee’s appeal is dismissed

…y the assessee and for which the bills are produced firm the (Rajendra Jain group) concerns. Accordingly, after considering the submission of the appellant and relying on the Gujarat High Court decision in the case of CIT Vs Simit P. Sheth (2013) reported in 356 ITR 451 (Gujarat), the profit margin embedded in these transactions is taken at 5% of the value of purchases made from of non- genuine parties of Rs. 2,15,16,600/- which accounts to Rs.10,75,830/-. In view of the above, the addition made by the AO is justified and there is no interference is called for in the order of the AO.” 5. Against the above order…

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…

ITO - 7(3)(1), Mumbai vs. M/S. Print Plus P. Ltd., Mumbai

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

Bench: Shri S Rifaur Rahman & Shri Pavan Kumar Gadaleito – 7(3)(1) Vs. M/S Print Plus Pvt Ltd Room No. 142E, 1St 122, Bldg No. 2, Floor, Aayakar Bhavan, Shah & Nahar M.K.Road, Industrial Estate, Mumbai – 400 020 Dhanraj Mill Compound, Lower Parel (West), Mumbai – 400 013. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaecp7030J Appellant .. Respondent Appellant By : None Respondent By : Shri R.A.Dhyani.Sr.Dr Date Of Hearing 23.02.2022 Date Of Pronouncement 24.02.2022 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Revenue Has Filed The Appeal Against The Order Of The Commissioner Of Income Tax (Appeals)-13 Mumbai, Passed U/S 143(3) & 250 Of The Income Tax Act, 1961. The Revenue Has Raised The Following Grounds Of Appeal.

…e Hon’ble High Court decision and took a view. Further, We find the Jurisdictional Honble High Court in the case of Pooja Paper Trading Co. Vs. ITO, (104 taxmann.com 95) and Honble Gujarat High court in CIT Vs. Simit P Sheth Print Plus P Ltd., Mumbai. (2013) (356 ITR 451)has considered the profit element embedded in the transaction. 7. We find that the Ld.CIT(A) took a reasonable view that the only profit percentage has to be added and estimated @ 25% of bogus purchases. The Ld.DR could not controvert the observations of the Ld. CIT(A) with any new cogent evidence and material but relied only on the A.O order. W…

ACIT, Circle-6(2)(1), Mumbai vs. M/S. Creo Lifestyles P. Ltd., Mumbai

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

Bench: Shri S Rifaur Rahman & Shri Pavan Kumar Gadaleacit – 6(2)(1) Vs. M/S Creo Lifestyle Pvt Room No. 504, Ltd, Aayakar Bhavan, 161, 2Nd Floor, Starcity Mk Road, Manmala Tank Road, Mumbai – 4000 020 Mahim West Mumbai – 400016. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabci8961N Appellant .. Respondent Appellant By : None Respondent By : Shri R.A. Dhyani.Sr. Dr Date Of Hearing 24.02.2022 Date Of Pronouncement 25.02.2022 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Revenue Has Filed The Appeal Against The Order Of The Commissioner Of Income Tax (Appeals)-12 Mumbai, Passed U/S 143(3) R.W.S 147 & 250 Of The Income Tax Act, 1961. The Revenue Has Raised The Following Grounds Of Appeal.

…the facts and considered the Hon’ble High Court decision and took a view. Further, We find the Jurisdictional Honble High Court in the case of Pooja Paper Trading Co. Vs. ITO, (104 taxmann.com 95) and Honble Gujarat High court in CIT Vs. Simit P Sheth (2013) (356 ITR 451) has upheld the disallowance @ 12.5% on such purchases. 6. We find that the Ld.CIT(A) took a reasonable view that the only profit percentage has to be added and estimated @ 12.5% of bogus purchases. The Ld.DR could not controvert the observations of the Ld. CIT(A) with any new cogent evidence and material but relied only on the A.O order. We are…

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.

…k do not occasion failure of justice are not allowed to defeat the ends of justice. Principles of natural justice are but the means to achieve the end of justice. They cannot of be perverted to achieve from opposite end. 6.2.26 In Bholanath Polyfab Pyt. Ltd. 335 ITR 290 (Guj), the facts of the case were that the assessee was engaged in the business of trading in finished fabrics. For the AY 2005-06, the Assessing Officer held that the purchases worth ₹40,09240/- unexplained. He, therefore, disallowed such expenditure claimed by the assessee and computed the total income of Rs.41,10,187/-. The issue was carried i…

Shri. Balkrishna Abaji Rane (HUF), Mumbai vs. ITO 21(1)(2), Mumbai

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

Bench: Shri Om Prakash Kant & Shri Pavan Kumar Gadaleshri Balkrishna Abaji Vs. Ito- 21(1)(2), Rane (Huf) Aayakar Bhavan, 5-B, Arun, 278, Mogal M.K.Road, Church Lane, Mahim, Mumbai – Gate, Mumbai-400020. 400016. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaahb7531B Appellant .. Respondent Appellant By : Shri.Ronak Doshi.Ar Respondent By : Shri.Brajendra Kumar.Dr Date Of Hearing 02.02.2022 Date Of Pronouncement 09.02.2022 आदेश / O R D E R Per Pavan Kumar Gadale Jm:

…ed. We find that the assessing officer has not doubted the sales and we rely on the ratio of decision of Hon'ble Jurisdictional High Court in the case of CIT v. Nikunj Eximp (216 Taxman.com 171) ) and Honble Gujarat High court in CIT Vs. Simit P Sheth (2013) (356 ITR 451). Accordingly, we restrict the addition to the extent of 12.5% of the bogus purchases and modify the Ld.CIT(A) order sustaining the addition @ 12.5% of purchases and partly allow the grounds of appeal of the assessee. 8. In the result, the appeal filed by the assessee is partly allowed. Order pronounced in the open court on 09.02.2022. (OM PRAK…

Dharmik Exim Pvt. Ltd., Mumbai vs. DCIT-12(2)(2), Mumbai

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

Bench: Shri Pramo Kumar & Shri Pavan Kumar Gadaleita No. 1480 & 1481/Mum/2019 (A.Ys: 2000-01 & 2001-02) Dharmik Exim Pvt Ltd Vs. Dcit-12(2)(2) C/O Sharma Shah & Mumbai.-400020 Associates, Cas, Kartar Mansion No.1, 2Nd Floor, 35, Tribhuvan Road, Off Lemington Road, Mumbai - 400004 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacd3656N Appellant .. Respondent

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI PRAMO KUMAR, VICE PRESIDENT & SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA No. 1480 & 1481/Mum/2019 (A.YS: 2000-01 & 2001-02) Dharmik Exim Pvt Ltd Vs. DCIT-12(2)(2) C/o Sharma Shah & Mumbai.-400020 Associates, CAs, Kartar Mansion No.1, 2nd Floor, 35, Tribhuvan Road, off Lemington Road, Mumbai - 400004 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAACD3656N Appellant .. Respondent ITA No. 1812 & 1813/Mum/2019 (A.YS: 2000-01 & 2001-02) DCIT-12(2)(2) Vs. Dharmik Exim Pvt Ltd Mumbai-400020 C/o Sharma Shah & Associates, CAs, Kartar Mansion No.1, 2nd Fl…

ITO Ward-3(1), Kalyan vs. Jeeju Nair, Mumbai

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

Bench: Shri Shamim Yahya (Am) & Shri Pavan Kumar Gadale (Jm)

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” Bench, Mumbai Before Shri Shamim Yahya (AM) & Shri Pavan Kumar Gadale (JM) I.T.A. No.1187/Mum/2021 (Assessment Year 2010-11) Vs. Jeeju Nair ITO, Ward -3(1) Kalyan(W)-421 301 W-10, MIDC, Phase-II Village-Sagaon Dombivli(E)-421 204 PAN : AAABA0092J (Appellant) (Respondent) None Assessee by Department by Shri S.N.Kabra, Sr.AR Date of Hearing 07.02.2022 Date of Pronouncement 08 .02.2022 O R D E R Per Shamim Yahya (AM) :- This is an appeal by the revenue, wherein the revenue is aggrieved that the Ld.CIT(A) has reduced the addition for bogus purchase of 100% done @12.5%…