Hiralal Maganlal & Co. v. DCIT

Omprakash Basantlal Goenka, Mumbai vs. ACIT Cen Cir 14, Mumbai

In the result, appeal of the assessee is allowed in part

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ ‘सी’, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “C”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI AMARJIT SINGH, JM आमकय अऩीर सं./ITA No.1920/Mum/2013 (नििाारण वषा / Assessment Year : 2009-2010) Mr. Omprakash Basnatlal Vs. ACIT, Central Circle-14, Goenka, 317/318, Parvati Mumbai-400002 Industrial Estate, Sunmill Compound, Lower Parel (W), Mumbai-13 स्थामी रेखा सं./ जीआइआय सं./ PAN/GIR No. : AECPG 3854 J (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. ननधाारयती की ओर से /Assessee by : Shri Hiro Rai याजस्व की ओर से /Revenue by : Shri Deepkant Prasad सुनवाई की तायीख / Dat…

DCIT Cen Cir 9, Mumbai vs. Tribhovandas Bhimji Zaveri (Delhi) P.Ltd, Mumbai

In the result, the appeal filed by the assessee for assessment year

Bench: S/Shri B.R.Baskaran, Am & Amarjit Singh, Jm आमकय अऩीर सं./I.T.A. No.2250 & 2251/Mum/2013 (ननधधायण वषा / Assessment Year: 2009-10 & 2010-11) M/S Tribhovandas Bhimji बनाम/ Asstt. Commissioner Of Income Tax, Central Circle 9, Zaveri (Delhi) Pvt.Ltd., Vs. Room No.806, Ground Floor, Old C G O Annexe Bldg, Somnath Apartments, M K Road, Marine Lines, Ram Mandir Road, Mumbai-400020 Vile Parle (E), Mumbai-400057 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) ..

…have investigated entire matter on the basis of various facts & circumstances during the course of search itself. In this regard, the AO placed reliance on the decision rendered by the Mumbai bench of ITAT in the case of Hiralal Maganlal & Co. Vs. DCIT (2005)(96 ITD 113), wherein it was held that “having made a voluntary declaration on oath and induced the departmental authorities to act upon the same at the time of search, the assessee could not be permitted to turn around later and deny the truth of the aforesaid declarations or the representations made therein.” 8. The assessing officer accordingly took the v…

DCIT Cen Cir 9, Mumbai vs. Tribhovandas Bhimji Zaveri (Delhi) P.Ltd, Mumbai

In the result, the appeal filed by the assessee for assessment year

Bench: S/Shri B.R.Baskaran, Am & Amarjit Singh, Jm आमकय अऩीर सं./I.T.A. No.2250 & 2251/Mum/2013 (ननधधायण वषा / Assessment Year: 2009-10 & 2010-11) M/S Tribhovandas Bhimji बनाम/ Asstt. Commissioner Of Income Tax, Central Circle 9, Zaveri (Delhi) Pvt.Ltd., Vs. Room No.806, Ground Floor, Old C G O Annexe Bldg, Somnath Apartments, M K Road, Marine Lines, Ram Mandir Road, Mumbai-400020 Vile Parle (E), Mumbai-400057 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) ..

…have investigated entire matter on the basis of various facts & circumstances during the course of search itself. In this regard, the AO placed reliance on the decision rendered by the Mumbai bench of ITAT in the case of Hiralal Maganlal & Co. Vs. DCIT (2005)(96 ITD 113), wherein it was held that “having made a voluntary declaration on oath and induced the departmental authorities to act upon the same at the time of search, the assessee could not be permitted to turn around later and deny the truth of the aforesaid declarations or the representations made therein.” 8. The assessing officer accordingly took the v…

Tribhuvandas Bhimji Zaveri (Delhi ) P.Ltd, Mumbai vs. ACIT Cen Cir 9, Mumbai

In the result, the appeal filed by the assessee for assessment year

Bench: S/Shri B.R.Baskaran, Am & Amarjit Singh, Jm आमकय अऩीर सं./I.T.A. No.2250 & 2251/Mum/2013 (ननधधायण वषा / Assessment Year: 2009-10 & 2010-11) M/S Tribhovandas Bhimji बनाम/ Asstt. Commissioner Of Income Tax, Central Circle 9, Zaveri (Delhi) Pvt.Ltd., Vs. Room No.806, Ground Floor, Old C G O Annexe Bldg, Somnath Apartments, M K Road, Marine Lines, Ram Mandir Road, Mumbai-400020 Vile Parle (E), Mumbai-400057 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) ..

…have investigated entire matter on the basis of various facts & circumstances during the course of search itself. In this regard, the AO placed reliance on the decision rendered by the Mumbai bench of ITAT in the case of Hiralal Maganlal & Co. Vs. DCIT (2005)(96 ITD 113), wherein it was held that “having made a voluntary declaration on oath and induced the departmental authorities to act upon the same at the time of search, the assessee could not be permitted to turn around later and deny the truth of the aforesaid declarations or the representations made therein.” 8. The assessing officer accordingly took the v…

Tribhuvandas Bhimji Zaveri (Delhi ) P.Ltd, Mumbai vs. ACIT Cen Cir 9, Mumbai

In the result, the appeal filed by the assessee for assessment year

Bench: S/Shri B.R.Baskaran, Am & Amarjit Singh, Jm आमकय अऩीर सं./I.T.A. No.2250 & 2251/Mum/2013 (ननधधायण वषा / Assessment Year: 2009-10 & 2010-11) M/S Tribhovandas Bhimji बनाम/ Asstt. Commissioner Of Income Tax, Central Circle 9, Zaveri (Delhi) Pvt.Ltd., Vs. Room No.806, Ground Floor, Old C G O Annexe Bldg, Somnath Apartments, M K Road, Marine Lines, Ram Mandir Road, Mumbai-400020 Vile Parle (E), Mumbai-400057 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) ..

…have investigated entire matter on the basis of various facts & circumstances during the course of search itself. In this regard, the AO placed reliance on the decision rendered by the Mumbai bench of ITAT in the case of Hiralal Maganlal & Co. Vs. DCIT (2005)(96 ITD 113), wherein it was held that “having made a voluntary declaration on oath and induced the departmental authorities to act upon the same at the time of search, the assessee could not be permitted to turn around later and deny the truth of the aforesaid declarations or the representations made therein.” 8. The assessing officer accordingly took the v…