First Global Stockbroking Ltd. v. ACIT

4 DTR 172Reported decision2008#24818 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2018 to 2019.

Judgments citing First Global Stockbroking Ltd. v. ACIT

DCIT 4(1)(2), Mumbai vs. Ahinsa Infrastucture & Developers Ltd, Mumbai

ITA 3735/MUM/2017[2011-12]Status: DisposedITAT Mumbai27 Jun 2019AY 2011-12

Bench: Sandeep Gosain, Jm & Shri G. Manjunatha Dy. Cit, Circle – 4(1) Vs. M/S. Ahinsa Infrastructure & Aayakar Bhavan Developers Ltd., M.K.Road, 60, Muljijetha Building 3Rd Floor, 185/187, Princess Mumbai – 400 020 Street, Mumbai – 400 001 Pan/Gir No. Aadca3891R (Appellant) .. (Respondent) & Co No.282/Mum/2018 (Arising Out Of Ita No.3735/Mum/2017 (Assessment Year: 2011-12) M/S. Ahinsa Infrastructure & Vs. Dy. Cit, Circle – 4(1) Developers Ltd., Aayakar Bhavan 60, Muljijetha Building M.K.Road, 3Rd Floor, 185/187, Princess Mumbai – 400 020 Street, Mumbai – 400 001 Pan/Gir No. Aadca3891R (Appellant) .. (Respondent)

Section 143(1)Section 143(3)

…statement of a person may give rise to conduct further enquiry but that cannot be held as a sacrosanct particularly when a person challenges the contention of such statement in view of specific proof. : . 6. First Global Stockbroking Ltd. v/s. ACIT - [(2008) 4 DTR 172 (Mum)] There should be some more corroboration for putting the assessee under a burden of .v, tax. Simply on the basis of statement of third person it cannot be held that this amount has been remitted by assessee from undisclosed M/s. Ahinsa Infrastructure & Developers Ltd., sources, more so, when an opportunity to cross examine this person was no…

Pratap N. Rajgor, Mumbai vs. ITO 19(2)(5), Mumbai

In the result, the appeals as well as the cross-objections are dismissed

ITA 5273/MUM/2018[2010-11]Status: DisposedITAT Mumbai16 May 2019AY 2010-11

Bench: Shri Rajesh Kumar & Shri Ram Lal Negiita No.5273/Mum/2018 A.Y: 2007-08

For Respondent: Shri Awungshi Gimsan &

Section 115JSection 131Section 131(1)Section 133ASection 143(3)Section 148Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “C”, MUMBAI Before Shri Rajesh Kumar, Accountant Member & Shri Ram Lal Negi, Judicial Member ITA No.5273/Mum/2018 A.Y: 2007-08 ITA No.5275/Mum/2018 A.Y: 2008-09 ITA No.5276/Mum/2018 A.Y: 2009-10 ITA No.3267/Mum/2017 A.Y: 2010-11 ITO 1(2)(3), Mangalam Drugs & Organics Ltd., Rupam Bldg., 3rd Floor, Mumbai Vs. P D Mello Road, Near GPO, Mumbai 400 001. PAN AAACM7880D (Appellant) (Respondent) CO No. 41/Mum/2018 (Arising out of ITA No. 5273/Mum/2018 A.Y: 2007-08) CO No. 42/Mum/2018 (Arising out of ITA No. 5275/Mum/2018 A.Y: 2008-09) CO No. 43/Mum/2018 (Arising out…

DCIT CC 7(2), Mumbai vs. Manba Finance Ltd, Mumbai

ITA 1448/MUM/2017[2013-14]Status: DisposedITAT Mumbai05 Oct 2018AY 2013-14

Bench: Shri Shamim Yahya, Am & Shri Ram Lal Negi, Jm

For Appellant: Shri Chaudhary Arunkumar SinghFor Respondent: Dr. P. Daniel

Section 133ASection 68

…regard, reliance is placed on the decisions cited by the appellant in para 7 above, in the case of Smt.Jyoti D. Shah, ITO ITAT Mumbai Bench 'E' in ITA No.1843/M/2012 dated 18.12.2014, First Global Stock Broking Pvt. Ltd. Vs. ACIT, ITAT Mumbai 'C1 Bench (2008) 4 DTR 172, ACIT vs. Tristar Jewellery Exports Pvt. Ltd., ITAT Mumbai Bench 'E' ITA No.7593/M/2011 dated 31.07.2015, wherein it has been held that where oral evidence of any party is sought to be used against an assessee, it is necessary that information relating to such statement or the copy of deposition should be furnished to the assessee with opportunity…