Finvest (P) Ltd. v. ITO

33 Taxmann.com 129Income Tax Appellate Tribunal2013#6645 most cited

What is Finvest (P) Ltd. v. ITO authority for?

Where an assessee, acting as a share broker, earns commission for providing accommodation entries, only the commission earned can be added to the assessee's taxable income, not the entire transaction value.

17

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2022.

Also referred to as

Finvest (P) Ltd v. ITO · accommodation entries · share broker · commission income · undisclosed income · cash · accommodation entries · taxable income · accommodation entries

Judgments citing Finvest (P) Ltd. v. ITO

Chintan Niketan Bhandari, Ahmedabad vs. The DCIT, Central Circle-1(4), Ahmedabad

In the result, appeal of the assessee is partly allowed for assessment years 2014-15

ITA 1604/AHD/2019[2017-18]Status: DisposedITAT Ahmedabad29 Nov 2022AY 2017-18
For Appellant: Shri B.R. Popat, A.RFor Respondent: Shri Ritesh Kumar, CIT-D.R
Section 143(3)Section 69

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member IT(SS)A Nos. 495, 496, 497, 498, 499, 500 & 1604/Ahd/2019 Assessment Years 2011-12 to 2017-18 Chintan Niketan Bhandari, DCIT, B-101, Scarlet Heights, Central Circle-1(4), Anandnagar Cross Road, Vs Ahmedabad Statellite, (Respondent) Ahmedabad-380015 PAN: AFVPB7221E (Appellant) Assessee by: Shri B.R. Popat, A.R. Revenue by: Shri Ritesh Kumar, CIT-D.R. Date of hearing : 18-10-2022 Date of pronouncement : 29-11-2022 आदेश/ORDER PER BENCH:- These seven appeals f…

Shri Ram Hakmaji Purohit, Ahmedabad vs. The ITO, Ward-6(1)(1), Ahmedabad

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 2354/AHD/2018[2014-15]Status: DisposedITAT Ahmedabad11 Oct 2022AY 2014-15
For Appellant: Shri S.N. Divatia, A.RFor Respondent: Shri Alok Kumar, CIT-D.R
Section 250Section 68

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2014-15 Shri Ram Hakmaji ITO, Purohit, 1st Floor, 2-Akash Ward-6(1)(1), Vikash Estate, Opp. Vs Ahmedabad Sulabha Dairy, Rakhial, (Respondent) Ahmedabad-382321 PAN: AJHPP2970Q (Appellant) Assessee by: Shri S.N. Divatia, A.R. Revenue by: Shri Alok Kumar, CIT-D.R. Date of hearing : 13-07-2022 Date of pronouncement : 11-10-2022 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:- This is an appeal filed by the assessee against the order of the…

DCIT Cen Cir 8(1), Mumbai vs. Chaitali Sales Agency P.Ltd, Thane

ITA 4908/MUM/2016[2009-10]Status: DisposedITAT Mumbai17 May 2017AY 2009-10
For Appellant: Shri Ajay R. SinghFor Respondent: Shri N.P. Singh-CIT-DR
Section 132

…आयकर अपीलीय अिधकरण, मुंबई “बी” खंडपीठ म" Income-tax Appellate Tribunal -“B”Bench Mumbai सव"ी राजे"",लेखा सद"य एवं सी. एन. "साद, "याियक सद"य Before S/Sh.Rajendra,Accountant Member and C. N. Prasad,Judicial Member आयकर आयकर अपील अपील संसंसंसं./I.T.A./4908/Mum/2016 ,िनधा"रण िनधा"रण वष" वष" /Assessment Year:2009-10 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" आयकर आयकर अपील अपील संसंसंसं./I.T.A./4910/Mum/2016 ,िनधा"रण िनधा"रण वष" वष" /Assessment Year:2011-12 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" DCIT,CC-8(1) M/s. Chaitali Sales Agency Pvt. Ltd. Room No.656, 6th Floor B-1, 34, Mahavir Nagar, Manpada Road, Vs…

Rahul L. Singhvi, Mumbai vs. Asst CIT Cen Cir 13, Mumbai

In the result , appeal of the assessee in ITA no

ITA 3655/MUM/2016[2011-12]Status: DisposedITAT Mumbai11 May 2017AY 2011-12

Bench: Shri C.N. Prasad & Shri Ramit Kocharआयकर अपील सं./I.T.A. No.3653/Mum/2016 ("नधा"रण वष" / Assessment Year : 2010-11)

For Appellant: Shri Prakash GFor Respondent: Shri Rahul Raman, CIT-DR
Section 131Section 132(1)Section 132(4)Section 153A

…आयकर अपील"य अ"धकरण “H” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No.3653/Mum/2016 ("नधा"रण वष" / Assessment Year : 2010-11) आयकर अपील सं./I.T.A. No.3654/Mum/2016 ("नधा"रण वष" / Assessment Year : 2009-10) आयकर अपील सं./I.T.A. No.3655/Mum/2016 ("नधा"रण वष" / Assessment Year : 2011-12) Shri Rahul L. Singhvi, बनाम/ Asst. Comm. Of Income C/o Shri Prakash Tax – Central Circle – 13, v. Jhunjhunwala, Mumbai. Chartered Accountant, 5, Jolly Bhawan No. 2, Ground floor, 7 New Marine Lines,…

Rahul L. Singhvi, Mumbai vs. Asst CIT Cen Cir 13, Mumbai

In the result , appeal of the assessee in ITA no

ITA 3654/MUM/2016[2009-10]Status: DisposedITAT Mumbai11 May 2017AY 2009-10

Bench: Shri C.N. Prasad & Shri Ramit Kocharआयकर अपील सं./I.T.A. No.3653/Mum/2016 ("नधा"रण वष" / Assessment Year : 2010-11)

For Appellant: Shri Prakash GFor Respondent: Shri Rahul Raman, CIT-DR
Section 131Section 132(1)Section 132(4)Section 153A

…आयकर अपील"य अ"धकरण “H” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No.3653/Mum/2016 ("नधा"रण वष" / Assessment Year : 2010-11) आयकर अपील सं./I.T.A. No.3654/Mum/2016 ("नधा"रण वष" / Assessment Year : 2009-10) आयकर अपील सं./I.T.A. No.3655/Mum/2016 ("नधा"रण वष" / Assessment Year : 2011-12) Shri Rahul L. Singhvi, बनाम/ Asst. Comm. Of Income C/o Shri Prakash Tax – Central Circle – 13, v. Jhunjhunwala, Mumbai. Chartered Accountant, 5, Jolly Bhawan No. 2, Ground floor, 7 New Marine Lines,…

Rahul L. Singhvi, Mumbai vs. Asst CIT Cen Cir 13, Mumbai

In the result , appeal of the assessee in ITA no

ITA 3653/MUM/2016[2010-11]Status: DisposedITAT Mumbai11 May 2017AY 2010-11

Bench: Shri C.N. Prasad & Shri Ramit Kocharआयकर अपील सं./I.T.A. No.3653/Mum/2016 ("नधा"रण वष" / Assessment Year : 2010-11)

For Appellant: Shri Prakash GFor Respondent: Shri Rahul Raman, CIT-DR
Section 131Section 132(1)Section 132(4)Section 153A

…आयकर अपील"य अ"धकरण “H” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No.3653/Mum/2016 ("नधा"रण वष" / Assessment Year : 2010-11) आयकर अपील सं./I.T.A. No.3654/Mum/2016 ("नधा"रण वष" / Assessment Year : 2009-10) आयकर अपील सं./I.T.A. No.3655/Mum/2016 ("नधा"रण वष" / Assessment Year : 2011-12) Shri Rahul L. Singhvi, बनाम/ Asst. Comm. Of Income C/o Shri Prakash Tax – Central Circle – 13, v. Jhunjhunwala, Mumbai. Chartered Accountant, 5, Jolly Bhawan No. 2, Ground floor, 7 New Marine Lines,…

Rakeshkumar M. Gupta, Mumbai vs. ITO 14(3)(2), Mumbai

In the result all the appeals of the assessee are allowed

ITA 2600/MUM/2015[2008-09]Status: DisposedITAT Mumbai03 Feb 2017AY 2008-09

Bench: S/Shri. D.T. Garasia & Ashwani Taneja

Section 133ASection 271(1)(c)

…INCOME TAX APPELLATE TRIBUNAL,MUMBAI-“H”BENCH Before S/Shri. D.T. Garasia, Judicial Member & Ashwani Taneja, Accountant Member ITA No.2595 to 2600 /Mum/2015 Assessment Year-2003 – 04 to 2008 – 09 Mr Rakeshkumar M.Gupta v. ITO 14(3)-2 Prop. M/s Manoj Mills Earnest House Shop No.4, Ram Galli, Mumbai Pankaj Market Champa Gally Cross Lane, Mumbai – 400 002 PAN NO.AAJPG9761F (Appellant ) (Respondent) Appellant by Shri Vimal Punmiya, CA Respondent by Shri M.C. Omi Ningshen Date of hearing : 25.01.2017 Date of pronouncement : 03.02.2017 O R D E R PER BENCH: 1. All the appeals are filed by the assessee against the or…

Rakeshkumar M. Gupta, Mumbai vs. ITO 14(3)(2), Mumbai

In the result all the appeals of the assessee are allowed

ITA 2599/MUM/2015[2007-08]Status: DisposedITAT Mumbai03 Feb 2017AY 2007-08

Bench: S/Shri. D.T. Garasia & Ashwani Taneja

Section 133ASection 271(1)(c)

…INCOME TAX APPELLATE TRIBUNAL,MUMBAI-“H”BENCH Before S/Shri. D.T. Garasia, Judicial Member & Ashwani Taneja, Accountant Member ITA No.2595 to 2600 /Mum/2015 Assessment Year-2003 – 04 to 2008 – 09 Mr Rakeshkumar M.Gupta v. ITO 14(3)-2 Prop. M/s Manoj Mills Earnest House Shop No.4, Ram Galli, Mumbai Pankaj Market Champa Gally Cross Lane, Mumbai – 400 002 PAN NO.AAJPG9761F (Appellant ) (Respondent) Appellant by Shri Vimal Punmiya, CA Respondent by Shri M.C. Omi Ningshen Date of hearing : 25.01.2017 Date of pronouncement : 03.02.2017 O R D E R PER BENCH: 1. All the appeals are filed by the assessee against the or…

Rakeshkumar M. Gupta, Mumbai vs. ITO 14(3)(2), Mumbai

In the result all the appeals of the assessee are allowed

ITA 2598/MUM/2015[2006-07]Status: DisposedITAT Mumbai03 Feb 2017AY 2006-07

Bench: S/Shri. D.T. Garasia & Ashwani Taneja

Section 133ASection 271(1)(c)

…INCOME TAX APPELLATE TRIBUNAL,MUMBAI-“H”BENCH Before S/Shri. D.T. Garasia, Judicial Member & Ashwani Taneja, Accountant Member ITA No.2595 to 2600 /Mum/2015 Assessment Year-2003 – 04 to 2008 – 09 Mr Rakeshkumar M.Gupta v. ITO 14(3)-2 Prop. M/s Manoj Mills Earnest House Shop No.4, Ram Galli, Mumbai Pankaj Market Champa Gally Cross Lane, Mumbai – 400 002 PAN NO.AAJPG9761F (Appellant ) (Respondent) Appellant by Shri Vimal Punmiya, CA Respondent by Shri M.C. Omi Ningshen Date of hearing : 25.01.2017 Date of pronouncement : 03.02.2017 O R D E R PER BENCH: 1. All the appeals are filed by the assessee against the or…

Rakeshkumar M. Gupta, Mumbai vs. ITO 14(3)(2), Mumbai

In the result all the appeals of the assessee are allowed

ITA 2597/MUM/2015[2005-06]Status: DisposedITAT Mumbai03 Feb 2017AY 2005-06

Bench: S/Shri. D.T. Garasia & Ashwani Taneja

Section 133ASection 271(1)(c)

…INCOME TAX APPELLATE TRIBUNAL,MUMBAI-“H”BENCH Before S/Shri. D.T. Garasia, Judicial Member & Ashwani Taneja, Accountant Member ITA No.2595 to 2600 /Mum/2015 Assessment Year-2003 – 04 to 2008 – 09 Mr Rakeshkumar M.Gupta v. ITO 14(3)-2 Prop. M/s Manoj Mills Earnest House Shop No.4, Ram Galli, Mumbai Pankaj Market Champa Gally Cross Lane, Mumbai – 400 002 PAN NO.AAJPG9761F (Appellant ) (Respondent) Appellant by Shri Vimal Punmiya, CA Respondent by Shri M.C. Omi Ningshen Date of hearing : 25.01.2017 Date of pronouncement : 03.02.2017 O R D E R PER BENCH: 1. All the appeals are filed by the assessee against the or…

Rakeshkumar M. Gupta, Mumbai vs. ITO 14(3)(2), Mumbai

In the result all the appeals of the assessee are allowed

ITA 2596/MUM/2015[2004-05]Status: DisposedITAT Mumbai03 Feb 2017AY 2004-05

Bench: S/Shri. D.T. Garasia & Ashwani Taneja

Section 133ASection 271(1)(c)

…INCOME TAX APPELLATE TRIBUNAL,MUMBAI-“H”BENCH Before S/Shri. D.T. Garasia, Judicial Member & Ashwani Taneja, Accountant Member ITA No.2595 to 2600 /Mum/2015 Assessment Year-2003 – 04 to 2008 – 09 Mr Rakeshkumar M.Gupta v. ITO 14(3)-2 Prop. M/s Manoj Mills Earnest House Shop No.4, Ram Galli, Mumbai Pankaj Market Champa Gally Cross Lane, Mumbai – 400 002 PAN NO.AAJPG9761F (Appellant ) (Respondent) Appellant by Shri Vimal Punmiya, CA Respondent by Shri M.C. Omi Ningshen Date of hearing : 25.01.2017 Date of pronouncement : 03.02.2017 O R D E R PER BENCH: 1. All the appeals are filed by the assessee against the or…

Rakeshkumar M. Gupta, Mumbai vs. ITO 14(3)(2), Mumbai

In the result all the appeals of the assessee are allowed

ITA 2595/MUM/2015[2003-04]Status: DisposedITAT Mumbai03 Feb 2017AY 2003-04

Bench: S/Shri. D.T. Garasia & Ashwani Taneja

Section 133ASection 271(1)(c)

…INCOME TAX APPELLATE TRIBUNAL,MUMBAI-“H”BENCH Before S/Shri. D.T. Garasia, Judicial Member & Ashwani Taneja, Accountant Member ITA No.2595 to 2600 /Mum/2015 Assessment Year-2003 – 04 to 2008 – 09 Mr Rakeshkumar M.Gupta v. ITO 14(3)-2 Prop. M/s Manoj Mills Earnest House Shop No.4, Ram Galli, Mumbai Pankaj Market Champa Gally Cross Lane, Mumbai – 400 002 PAN NO.AAJPG9761F (Appellant ) (Respondent) Appellant by Shri Vimal Punmiya, CA Respondent by Shri M.C. Omi Ningshen Date of hearing : 25.01.2017 Date of pronouncement : 03.02.2017 O R D E R PER BENCH: 1. All the appeals are filed by the assessee against the or…

Hema R Gupta, Mumbai vs. ITO 14(3)(2), Mumbai

In the result, appeals of the Assessee are allowed

ITA 2643/MUM/2015[2008-09]Status: DisposedITAT Mumbai30 Dec 2016AY 2008-09

Bench: Shri C.N.Prasad,Jm & Shri Rajesh Kumar, Am Income Tax Appeal No.2594/Mum/2015 (धििाारण वर्ा / Assessment Year : 2002-03) Shri Mohit Rakesh Kumar Gupta Vs. Ito 14(3)(2) Prop. M/S Manoj Mills Earnest House Shop No.4, Ram Galli Mumbai Pankaj Market Champa Gally Cross Lane Mumbai – 400 002 (अपीलार्थी / Appellant) (प्रत्यर्थी / Respondent) स्र्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aajpg9761F

For Respondent: Smt Beena Santosh
Section 271(1)(c)

…आयकर अपीलीय अधिकरण “एक-सदस्य मामला” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “ SMC” BENCH MUMBAI BEFORE SHRI C.N.PRASAD,JM & SHRI RAJESH KUMAR, AM Income Tax Appeal No.2594/Mum/2015 (धििाारण वर्ा / Assessment Year : 2002-03) Shri Mohit Rakesh Kumar Gupta Vs. ITO 14(3)(2) Prop. M/s Manoj Mills Earnest House Shop No.4, Ram Galli Mumbai Pankaj Market Champa Gally Cross Lane Mumbai – 400 002 (अपीलार्थी / Appellant) (प्रत्यर्थी / Respondent) स्र्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAJPG9761F Income Tax Appeal Nos.2640 & 2643/Mum/2015 (धििाारण वर्ा / Assessment Years : 2004-05 and 2008-09) Smt Hem…

Hema R. Gupta, Mumbai vs. ITO WD 14(3)(2), Mumbai

In the result, appeals of the Assessee are allowed

ITA 2640/MUM/2015[2004-05]Status: DisposedITAT Mumbai30 Dec 2016AY 2004-05

Bench: Shri C.N.Prasad,Jm & Shri Rajesh Kumar, Am Income Tax Appeal No.2594/Mum/2015 (धििाारण वर्ा / Assessment Year : 2002-03) Shri Mohit Rakesh Kumar Gupta Vs. Ito 14(3)(2) Prop. M/S Manoj Mills Earnest House Shop No.4, Ram Galli Mumbai Pankaj Market Champa Gally Cross Lane Mumbai – 400 002 (अपीलार्थी / Appellant) (प्रत्यर्थी / Respondent) स्र्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aajpg9761F

For Respondent: Smt Beena Santosh
Section 271(1)(c)

…आयकर अपीलीय अधिकरण “एक-सदस्य मामला” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “ SMC” BENCH MUMBAI BEFORE SHRI C.N.PRASAD,JM & SHRI RAJESH KUMAR, AM Income Tax Appeal No.2594/Mum/2015 (धििाारण वर्ा / Assessment Year : 2002-03) Shri Mohit Rakesh Kumar Gupta Vs. ITO 14(3)(2) Prop. M/s Manoj Mills Earnest House Shop No.4, Ram Galli Mumbai Pankaj Market Champa Gally Cross Lane Mumbai – 400 002 (अपीलार्थी / Appellant) (प्रत्यर्थी / Respondent) स्र्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAJPG9761F Income Tax Appeal Nos.2640 & 2643/Mum/2015 (धििाारण वर्ा / Assessment Years : 2004-05 and 2008-09) Smt Hem…

Rakehskumar M. Gupta, Mumbai vs. ITO 14(3)(2), Mumbai

In the result, appeals of the Assessee are allowed

ITA 2594/MUM/2015[2002-03]Status: DisposedITAT Mumbai30 Dec 2016AY 2002-03

Bench: Shri C.N.Prasad,Jm & Shri Rajesh Kumar, Am Income Tax Appeal No.2594/Mum/2015 (धििाारण वर्ा / Assessment Year : 2002-03) Shri Mohit Rakesh Kumar Gupta Vs. Ito 14(3)(2) Prop. M/S Manoj Mills Earnest House Shop No.4, Ram Galli Mumbai Pankaj Market Champa Gally Cross Lane Mumbai – 400 002 (अपीलार्थी / Appellant) (प्रत्यर्थी / Respondent) स्र्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aajpg9761F

For Respondent: Smt Beena Santosh
Section 271(1)(c)

…आयकर अपीलीय अधिकरण “एक-सदस्य मामला” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “ SMC” BENCH MUMBAI BEFORE SHRI C.N.PRASAD,JM & SHRI RAJESH KUMAR, AM Income Tax Appeal No.2594/Mum/2015 (धििाारण वर्ा / Assessment Year : 2002-03) Shri Mohit Rakesh Kumar Gupta Vs. ITO 14(3)(2) Prop. M/s Manoj Mills Earnest House Shop No.4, Ram Galli Mumbai Pankaj Market Champa Gally Cross Lane Mumbai – 400 002 (अपीलार्थी / Appellant) (प्रत्यर्थी / Respondent) स्र्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAJPG9761F Income Tax Appeal Nos.2640 & 2643/Mum/2015 (धििाारण वर्ा / Assessment Years : 2004-05 and 2008-09) Smt Hem…

Hema R. Gupta, Mumbai vs. ITO WD 14(3)(2), Mumbai

In the result, both the appeals are allowed

ITA 2639/MUM/2015[2002-03]Status: DisposedITAT Mumbai30 Sept 2016AY 2002-03

Bench: Shri B.R.Baskaran (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2002-03

For Appellant: Shri. Vimal PunamiyaFor Respondent: Captain Pradeep Arya
Section 133ASection 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “E”, MUMBAI BEFORE SHRI B.R.BASKARAN (AM) AND SHRI RAM LAL NEGI (JM) Assessment Year: 2002-03 Smt. Hema R. Gupta. The ITO Wd. 14(3)(2), Prop. M/s. Shree Ram Sales & Earnesh House, Mumbai. Synthetics, Shop No. 4, Ram Galli, Vs. Pankaj Market Champa, Gally Cross Lane, Mumbai- 400 002. PAN:- AAKPG3030E (Appellant) (Respondent) & Assessment Year: 2008-09 Sh. Nilesh Rakesh Kumar Gupta. The ITO Wd. 14(3)(2), Prop. M/s. Dev Vani Insdustries, Earnesh House, Mumbai. Shop No. 4, Ram Galli, Pankaj Market Champa, Vs. Gally Cross Lane, Mumbai- 400 002. PAN:- AFUPG9510H (…

Nilesh Rakeshkumar Gupta, Mumbai vs. ITO WD 14(3)(2), Mumbai

In the result, both the appeals are allowed

ITA 2638/MUM/2015[2008-09]Status: DisposedITAT Mumbai30 Sept 2016AY 2008-09

Bench: Shri B.R.Baskaran (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2002-03

For Appellant: Shri. Vimal PunamiyaFor Respondent: Captain Pradeep Arya
Section 133ASection 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “E”, MUMBAI BEFORE SHRI B.R.BASKARAN (AM) AND SHRI RAM LAL NEGI (JM) Assessment Year: 2002-03 Smt. Hema R. Gupta. The ITO Wd. 14(3)(2), Prop. M/s. Shree Ram Sales & Earnesh House, Mumbai. Synthetics, Shop No. 4, Ram Galli, Vs. Pankaj Market Champa, Gally Cross Lane, Mumbai- 400 002. PAN:- AAKPG3030E (Appellant) (Respondent) & Assessment Year: 2008-09 Sh. Nilesh Rakesh Kumar Gupta. The ITO Wd. 14(3)(2), Prop. M/s. Dev Vani Insdustries, Earnesh House, Mumbai. Shop No. 4, Ram Galli, Pankaj Market Champa, Vs. Gally Cross Lane, Mumbai- 400 002. PAN:- AFUPG9510H (…

Finvest (P) Ltd. v. ITO (33 Taxmann.com 129) — Cited in 17 Judgments | BharatTax