G.Jain (i) CIT v. Simit P. Seth, (2013) 356 ITR 451 (GUJ) (ii) CIT v. Bholanath Polyfab Pvt. Ltd.

355 ITR 150High Court2013#20594 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2017.

Judgments citing G.Jain (i) CIT v. Simit P. Seth, (2013) 356 ITR 451 (GUJ) (ii) CIT v. Bholanath Polyfab Pvt. Ltd.

Prithviraj G. Jain, Mumbai vs. ITO WD 19(2)(5), Mumbai

In the result, appeals of the assessee are partly allowed

ITA 3057/MUM/2017[2011-12]Status: DisposedITAT Mumbai03 Nov 2017AY 2011-12

Bench: Shri C.N. Prasad, Hon'Ble & Shri G. Manjunathan, Hon'Ble

For Appellant: Shri Rajiv KhandelwalFor Respondent: Shri M.V. Rajguru
Section 133(6)Section 143(1)Section 143(3)Section 145(3)Section 147

…wing decisions in its support: - 6 ITA.No.911/MUM/2016 ITA.No.1805 & 3057/MUM/2017 Prithviraj G.Jain (i) CIT v. Simit P. Seth, (2013) 356 ITR 451 (GUJ) (ii) CIT v. Bholanath Polyfab Pvt. Ltd. (2013) 355 ITR 290 (Guj) (iii) CIT v. Satyanarayan P. Rathi (2013) 355 ITR 150 (GUJ) (iv) ITO v. Sunsteel (2005) 92 TTJ (Ahd) 1126 (v) Shri Ghevarchand B. Jain (Appeal No. CIT(A) 27/16(3)/180/13-14) (order dated 01.04.2014 of Hon'ble CIT(A) – 27, Mumbai for A.Y.2010-11) 7. Before us Learned Counsel for the assessee submitted that the Assessing Officer disallowed the purchases made from the parties referred to in Page 1 of t…

Prithviraj G. Jain, Mumbai vs. ITO 19(2)(5), Mumbai

In the result, appeals of the assessee are partly allowed

ITA 1805/MUM/2017[2010-11]Status: DisposedITAT Mumbai03 Nov 2017AY 2010-11

Bench: Shri C.N. Prasad, Hon'Ble & Shri G. Manjunathan, Hon'Ble

For Appellant: Shri Rajiv KhandelwalFor Respondent: Shri M.V. Rajguru
Section 133(6)Section 143(1)Section 143(3)Section 145(3)Section 147

…wing decisions in its support: - 6 ITA.No.911/MUM/2016 ITA.No.1805 & 3057/MUM/2017 Prithviraj G.Jain (i) CIT v. Simit P. Seth, (2013) 356 ITR 451 (GUJ) (ii) CIT v. Bholanath Polyfab Pvt. Ltd. (2013) 355 ITR 290 (Guj) (iii) CIT v. Satyanarayan P. Rathi (2013) 355 ITR 150 (GUJ) (iv) ITO v. Sunsteel (2005) 92 TTJ (Ahd) 1126 (v) Shri Ghevarchand B. Jain (Appeal No. CIT(A) 27/16(3)/180/13-14) (order dated 01.04.2014 of Hon'ble CIT(A) – 27, Mumbai for A.Y.2010-11) 7. Before us Learned Counsel for the assessee submitted that the Assessing Officer disallowed the purchases made from the parties referred to in Page 1 of t…

Prithviraj G. Jain, Mumbai vs. ITO 19(2)(5), Mumbai

In the result, appeals of the assessee are partly allowed

ITA 911/MUM/2016[2009-10]Status: HeardITAT Mumbai03 Nov 2017AY 2009-10

Bench: Shri C.N. Prasad, Hon'Ble & Shri G. Manjunathan, Hon'Ble

For Appellant: Shri Rajiv KhandelwalFor Respondent: Shri M.V. Rajguru
Section 133(6)Section 143(1)Section 143(3)Section 145(3)Section 147

…wing decisions in its support: - 6 ITA.No.911/MUM/2016 ITA.No.1805 & 3057/MUM/2017 Prithviraj G.Jain (i) CIT v. Simit P. Seth, (2013) 356 ITR 451 (GUJ) (ii) CIT v. Bholanath Polyfab Pvt. Ltd. (2013) 355 ITR 290 (Guj) (iii) CIT v. Satyanarayan P. Rathi (2013) 355 ITR 150 (GUJ) (iv) ITO v. Sunsteel (2005) 92 TTJ (Ahd) 1126 (v) Shri Ghevarchand B. Jain (Appeal No. CIT(A) 27/16(3)/180/13-14) (order dated 01.04.2014 of Hon'ble CIT(A) – 27, Mumbai for A.Y.2010-11) 7. Before us Learned Counsel for the assessee submitted that the Assessing Officer disallowed the purchases made from the parties referred to in Page 1 of t…

Shalimar Wire Agency, Mumbai vs. DCIT C.C. -13 (Erstwhile) DCIT C.C. 2(3) (Present), Mumbai

In the result appeal of the assessee is partly allowed

ITA 2213/MUM/2016[2010-11]Status: DisposedITAT Mumbai27 Oct 2017AY 2010-11

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Ble

For Appellant: Shri Nimisha L. BothraFor Respondent: Shri M.C. Omi Ningshen
Section 131Section 133(6)Section 145(3)

…the following decisions in its support: - (i) CIT v. Simit P. Seth, (2013) 356 ITR 451 (GUJ) 5 ITA.No.2213/MUM/2016 (A.Y: 2010-11) Shalimar Wire Agency (ii) CIT v. Bholanath Polyfab Pvt. Ltd. (2013) 355 ITR 290 (Guj) (iii) CIT v. Satyanarayan P. Rathi (2013) 355 ITR 150 (GUJ) (iv) ITO v. Sunsteel (2005) 92 TTJ (Ahd) 1126 (v) Shri Ghevarchand B. Jain (Appeal No. CIT(A) 27/16(3)/180/13-14) (order dated 01.04.2014 of Hon'ble CIT(A) – 27, Mumbai for A.Y.2010-11) 6. We have heard the rival submissions, perused the orders of the authorities below and the material available on record. It is very much apparent from the…

G.Jain (i) CIT v. Simit P. Seth, (2013) 356 ITR 451 (GUJ) (ii) CIT v. Bholanath Polyfab Pvt. Ltd. (355 ITR 150) — Cited in 4 Judgments | BharatTax