ITO v. Selected Dalurband Coal Co. (P.) Ltd.

ITO 19(2)(3), Mumbai vs. Meenakshi N Shah, Mumbai

Bench: Shri Joginder Singh & Shri G. Manjunathaassessment Year: 2007-08 Dcit 5(2)(2) Meridian Chem Bond Mumbai Purchase Ltd., बनाम/ 903 Raheja Centre, Free Vs. Press Journal Marg, Nariman Point, Mumbai 400 021 (राज"व /Revenue) ("नधा"रती /Assessee) Pan. Aaacr1789G

…erial would conclusively prove escapement of income is not the concern at that stage. This is so because the formation of the belief is within the realm of the subjective satisfaction of the Assessing Officer. ITO v. SELECTED DALURBAND COAL CO. P. LTD. [1996] 217 ITR 597 (SC) and RAYMOND WOOLLEN MILLS LTD. v. ITO [1999] 236 ITR 34 (SC) followed. 71 Meridian Chem Bond P Ltd. & Meenakshi N Shah ITA No.7385 & 7082/Mum/2016 & C.O. No.86 & 85/Mum/2018 Taxing income escaping assessment in the case of an intimation under section 143(1)(a) is covered by the main provision of section 147 as substituted with effect from A…

Kashinath Narayan Patil, Raigad vs. Income Tax Officer Ward 3, Mumbai, New Panvel

Bench: Hon’Ble Sh. R. C. Sharma, Am & Hon’Ble Sh. Sandeep Gosain, Jm आयकरअपीलसं./ I.T.A. No. 6767/Mum/2017 (निर्धारणवर्ा / Assessment Year: 2008-09)

…e conducted enquiries prior to issue of notice U/s 148 of the Income Tax Act. Reliance is also placed on the decisions of Honourable Supreme Court in the case of ITO Vs Selected Dalurband Coal 10 I.T.A. No. 6767/Mum/2017 Kashinath Narayan Patil Co. Pvt Ltd. (217 ITR 597) and Raymond Woollen Mills Ltd. Vs ITO (236 ITR 34). It is a settled law that there should be prima facie some material before the Assessing Officer on the basis of which he could reopen the case of the assessee. The sufficiency or correctness of the material was not to be considered because it was open to the assessee to provethat the facts assu…

Avcon Controls P.Ltd, Mumbai vs. DCIT 9(1)(2), Mumbai

In the result, all the appeals of the assessee are allowed in part, in terms indicated herein above

Bench: Shri R.C. Sharma & Shri Ravish Sood

…ther the materials would conclusively prove the escapement is not the concern at that state. This is so because the formation of belief by the Assessing Officer is within the realm of subjective satisfaction ITO v. Selected Dalurband Coal Co. (P.) Ltd. [1996] 217 ITR 597 (SC); Raymond Woollen Mills Ltd. v. ITO [1999] 236 ITR 34 (SC)." In the present case there was relevant material with the AO on which he could as a reasonable person could have formed a requisite belief. Hence the grounds of appeal no. 5 of the assessee is dismissed and the proceedings initiated by the AO by issuing notice u/s 148 are held to be…

Pankaj Kishor Shah, Mumbai vs. ITO 25(2)(2), Mumbai

In the result, this appeal filed by the assessee stand partly allowed

Bench: Shri Shamim Yahya, Am आयकर अपील सं./I.T.A. No. 966/Mum/2017 ("नधा"रण वष" / Assessment Year: 2011-12) Shri Pankaj Kishor Shah Ito-25(2)(2), बनाम/ 7/8, Neel Kamal, Pratyakshakar Bhawan, Roshan Nagar, Borivali (W), Bandra Kurla Complex, Bandra (E), Vs. Mumbai-400 092 Mumbai-400 051 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Acpps 1076 B (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : None ""यथ" क" ओर से/Respondent By : Ms. Hemalatha N. सुनवाई क" तार"ख / : 05.03.2018 Date Of Hearing घोषणा क" तार"ख / : 21.05.2018 Date Of Pronouncement आदेश / O R D E R Per Shamim Yahya, A. M.: This Appeal By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) Dated 30.12.2016 & Pertains To Assessment Year 2011-12. 2. The Grounds Of Appeal Read As Under: I. 1. The Commissioner Of Income Tax(Appeal) - 44 ("The Cit (A)") Erred In Confirming The Assessment Order Passed U/S 143(3) Of The Income Tax Act, 1961 ('The Act') Without Affording The Appellant A Proper Opportunity Of Cross Examination.

…site belief Whether the materials would conclusively prove the escapement is not the concern at that stage. This is so because the formation of belief by the AO is within the realm of subjective satisfaction ITO v. Selected Dalurband Coal Co, (P.) Ltd. (1996) 217 ITR 597 (Supreme Court): Raymond Woollen Mills Ltd. v. ITO (1999) 236 ITR 34 (Supreme Court).” 6 Shri Pankaj Kishor Shah 11. The above discussion and precedent from Apex Court fully justify the validity of reopening in this case. Since, the issue has been decided on the basis of the Hon’ble Apex Court decision, the other case laws referred by assessee…

S. Gupta & Co., Jaipur vs. ITO 12(2)(1), Mumbai

In the result, this appeal filed by the assessee stands partly allowed

Bench: Shri Shamim Yahya, Am & Shri Ram Lal Negi, Jm आयकर अपील सं./I.T.A. No. 2949/Mum/2016 ("नधा"रण वष" / Assessment Year: 2007-08) M/S. S. Gupta & Co. Income Tax Officer, Ward-12(2)(1), बनाम/ Metro House, 2Nd Floor, Mumbai M. G. Road, Mumbai-400 020 Vs. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaafs 4486 L (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : Shri S. L. Poddar ""यथ" क" ओर से/Respondent By : Shri V. Justin

…site belief Whether the materials would conclusively prove the escapement is not the concern at that stage. This is so because the formation of belief by the AO is within the realm of subjective satisfaction ITO v. Selected Dalurband Coal Co, (P.) Ltd. (1996) 217 ITR 597 (Supreme Court): Raymond Woollen Mills Ltd. v. ITO (1999) 236 ITR 34 (Supreme Court).” 9. The above discussion and precedent from Apex Court fully justify the validity of reopening in this case. Accordingly, we uphold the order of the Ld. CIT(A) on the issue of reopening. 10. As regards merits of addition, we find that credible and cogent info…

Jay Ma Durga Buildtech P. Ltd, Mumbai vs. DCIT Cen Cir 7(3), Mumbai

In the result, the appeal of assessee is allowed

Bench: Sri Mahavir Singh, Jm & Sri N.K. Pradhan, Am Jay Maa Durga Buildtech The Deputy Commissioner Private Limited (Merged With Of Income Tax, Cc-7(3), Lodha Construction Private Room No. 655, Aayakar Limited) Bhavan, M.K. Road, Vs. 412, Floor-4, 17G Vardhaman Mumbai-400 020 Chamber, Cawasji Patel Road, Horniman Circle, Fort, Mumbai-400 001 Appellant .. Respondent Pan No. Aabcj7826P

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SRI MAHAVIR SINGH, JM AND SRI N.K. PRADHAN, AM Jay Maa Durga Buildtech The Deputy Commissioner Private Limited (merged with of Income Tax, CC-7(3), Lodha Construction Private Room No. 655, Aayakar Limited) Bhavan, M.K. Road, Vs. 412, Floor-4, 17G Vardhaman Mumbai-400 020 Chamber, Cawasji Patel Road, Horniman Circle, Fort, Mumbai-400 001 Appellant .. Respondent PAN No. AABCJ7826P Assessee by : Arvind Sandhe, AR Revenue by : Bhupendra Kumar Singh, CIT DR Date of hearing: 20-02-2018 Date of pronouncement : 17-04-2018 O R D E R PER MAHAVIR SINGH, JM:…

ITO 6(3)(3), Mumbai vs. Juliet Industries Ltd. (Formerly Known As Juliet Products Ltd.), Mumbai

Bench: Shri C.N. Prasad, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. No. 5452/Mum/2016 (िनधा"रण वष" / Assessment Year: 2009-10) Juliet Industries Limited Income Tax Officer 6(3)(3) Room No. 524, 5Th Floor A-313 बनाम/ Shah & Nayar Industrial Estate Aaykar Bhawan Vs. Lower Parel M.K.Road Mumbai-400 020 Mumbai-400 020 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaacj-6924-H (अपीलाथ" /Appellant) (""थ" / Respondent) : & आयकर अपील सं./I.T.A. No. 5975/Mum/2016 (िनधा"रण वष" / Assessment Year: 2009-10) Income Tax Officer 6(3)(3) Juliet Industries Limited Room No. 524, 5Th Floor A-313 बनाम/ Aaykar Bhawan Shah & Nayar Industrial Estate Vs. M.K.Road Lower Parel Mumbai-400 020 Mumbai-400 020 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaacj-6924-H (अपीलाथ" /Appellant) (""थ" / Respondent) :

…ther the materials would conclusively prove the escapement is not the concern at that stage. This is so because the formation of belief by the Assessing Officer is within the realm of subjective satisfaction ITO v. Selected Dalurband Coal Co. (P.) Ltd. [1996] 217 ITR 597 (SC); Raymond Woollen Mills Ltd. v. ITO [1999] 236 ITR 34 (SC). Respectfully following the above, we conclude that only a prima-facie opinion was required to be formed by Ld. AO at the stage of initiating reassessment proceedings and nothing beyond. We have already observed that Ld. AO has duly applied his mind on the information received from t…

Juliet Industries Ltd, Mumbai vs. ITO 6(3)(3), Mumbai

Bench: Shri C.N. Prasad, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. No. 5452/Mum/2016 (िनधा"रण वष" / Assessment Year: 2009-10) Juliet Industries Limited Income Tax Officer 6(3)(3) Room No. 524, 5Th Floor A-313 बनाम/ Shah & Nayar Industrial Estate Aaykar Bhawan Vs. Lower Parel M.K.Road Mumbai-400 020 Mumbai-400 020 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaacj-6924-H (अपीलाथ" /Appellant) (""थ" / Respondent) : & आयकर अपील सं./I.T.A. No. 5975/Mum/2016 (िनधा"रण वष" / Assessment Year: 2009-10) Income Tax Officer 6(3)(3) Juliet Industries Limited Room No. 524, 5Th Floor A-313 बनाम/ Aaykar Bhawan Shah & Nayar Industrial Estate Vs. M.K.Road Lower Parel Mumbai-400 020 Mumbai-400 020 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaacj-6924-H (अपीलाथ" /Appellant) (""थ" / Respondent) :

…ther the materials would conclusively prove the escapement is not the concern at that stage. This is so because the formation of belief by the Assessing Officer is within the realm of subjective satisfaction ITO v. Selected Dalurband Coal Co. (P.) Ltd. [1996] 217 ITR 597 (SC); Raymond Woollen Mills Ltd. v. ITO [1999] 236 ITR 34 (SC). Respectfully following the above, we conclude that only a prima-facie opinion was required to be formed by Ld. AO at the stage of initiating reassessment proceedings and nothing beyond. We have already observed that Ld. AO has duly applied his mind on the information received from t…

Chirag Rajendra Shah, Mumbai vs. ITO WD 24(1)(4), Mumbai

In the result, these appeals by the assessee stand partly allowed

Bench: Shri Shamim Yahya, Am & Shri Amarjit Singh, Jm आयकर अपील सं./I.T.A. Nos. 4086 To 4088/Mum/2016 ("नधा"रण वष" / Assessment Years: 2009-10 To 2011-12) Mr. Chirag Rajendra Shah Ito, Ward 24(1)(4), 502, 5Th Floor, C-13, D-305, Siddhi Vinayak Tower, बनाम/ Off Tank Road, Orlem, Malad, Pratyakshkar Bhavan, Vs. Mumbai-64 Bandra Kurla Complex, Mumbai "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Afxps 7904 P (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : Shri A. K. Sharma & Ms. Taneshka Sharma ""यथ" क" ओर से/Respondent By : Shri V. Vidhyadhar

…site belief Whether the materials would conclusively prove the escapement is not the concern at that stage. This is so because the formation of belief by the AO is within the realm of subjective satisfaction ITO v. Selected Dalurband Coal Co, (P.) Ltd. (1996) 217 ITR 597 (Supreme Court): Raymond Woollen Mills Ltd. v. ITO (1999) 236 ITR 34 (Supreme Court).” 15. The above discussion and precedent from Apex Court fully justify the validity of reopening in this case. Further we find that the Ld. CIT(A) has carefully examined the issue and has properly appreciated the issue. Hence, we do not find any infirmity in…

Simplex Metal & Alloys, Mumbai vs. Income Tax Officer 19(3)(3), Mumbai

In the result, this appeal filed by the assessee stands partly allowed

Bench: Shri Shamim Yahya, Am आयकर अपील सं./I.T.A. No.222/Mum/2018 ("नधा"रण वष" / Assessment Year: 2010-11) Simplex Metal & Alloys Ito-19(3)(3) Shop No. 25, Ground Floor, Room No. 202, Matru Mandir, बनाम/ Harharwala Building, Tardeo Road, Mumbai-400 007 Vs. Ardeshir Dady Street, S.V.P. Road, Near Alankar Cinema, Mumbai-400 004 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aanfs 5871 L (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : None ""यथ" क" ओर से/Respondent By : Ms. N. Hemalatha सुनवाई क" तार"ख / : 28.03.2018 Date Of Hearing घोषणा क" तार"ख / : 02.04.2018 Date Of Pronouncement आदेश / O R D E R Per Shamim Yahya, A. M.: This Appeal By The Assessee Is Directed Against The Order By The Commissioner Of Income Tax (Appeals) Dated 10.10.2017 & Pertains To The Assessment Year 2010- 11. 2. The Issue Raised Relates To The Validity Of Reopening & Confirming The Addition Of Rs.13,78,911/- On Account Of Bogus Purchases.

…site belief Whether the materials would conclusively prove the escapement is not the concern at that stage. This is so because the formation of belief by the AO is within the realm of subjective satisfaction ITO v. Selected Dalurband Coal Co, (P.) Ltd. (1996) 217 ITR 597 (Supreme Court): Raymond Woollen Mills Ltd. v. ITO (1999) 236 ITR 34 (Supreme Court).” 10. The above discussion and precedent from Apex Court fully justify the validity of reopening in this case. Further I find that the Ld. CIT(A) has carefully examined the issue and has properly appreciated the issue. Hence, I do not find any infirmity in the…

Mircon Infrastructure Private Limited, Mumbai vs. Income Tax Officer Ward 10(2)(4), Mumbai

In the result, these appeals by the assessee stands partly allowed

Bench: Shri Shamim Yahya, Am आयकर अपील सं./I.T.A. Nos. 47 & 48/Mum/2018 ("नधा"रण वष" / Assessment Years: 2010-11 & 2011-12) Mircon Infrastructure Private Limited Ito, Ward 10(2)(4), 505/506, Shalimar Morya Park, M. K. Road, Mumbai-400 020 बनाम/ New Lind Road, Andheri (W), Vs. Mumbai-400 053 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aafcm 1309 J (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : None ""यथ" क" ओर से/Respondent By : Ms. N. Hemalatha

…site belief Whether the materials would conclusively prove the escapement is not the concern at that stage. This is so because the formation of belief by the AO is within the realm of subjective satisfaction ITO v. Selected Dalurband Coal Co, (P.) Ltd. (1996) 217 ITR 597 (Supreme Court): Raymond Woollen Mills Ltd. v. ITO (1999) 236 ITR 34 (Supreme Court).” 9. The above discussion and precedent from Apex Court fully justify the validity of reopening in this case. Further I find that the Ld. CIT(A) has carefully examined the issue and has properly appreciated the issue. Hence, I do not find any infirmity in the…

Vishal Tube Industries, Mumbai vs. Income Tax Officer, 19(3)(5), Mumbai

In the result, this appeal by the assessee stands dismissed

Bench: Shri Shamim Yahya, Am आयकर अपील सं./I.T.A. No. 6527/Mum/2017 ("नधा"रण वष" / Assessment Year: 2009-10) Vishal Tube Industries Ito-19(3)(5), 2Nd Floor, Matru Mandir, Badrika Ashram Building, बनाम/ Ground Floor, 92, Tardeo Road, Mumbai-400 007 Nanubhai Desai Road, Vs. Dhetwadi Main Road, Mumbai-400 004 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aadfv 5562 F (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : None ""यथ" क" ओर से/Respondent By : Ms. N. Hemalatha सुनवाई क" तार"ख / : 26.03.2018 Date Of Hearing घोषणा क" तार"ख / : 26.03.2018 Date Of Pronouncement आदेश / O R D E R Per Shamim Yahya, A. M.: This Appeal By The Assessee Is Directed Against The Order By The Commissioner Of Income Tax (Appeals) Dated 25.09.2017 & Pertains To The Assessment Year 2009-10. 2. The Issue Raised Relates To The Validity Of Reopening Of Assessment & Addition @ 12.50% Of Alleged Bogus Purchases.

…terials 7 Vishal Tube Industries would conclusively prove the escapement is not the concern at that stage. This is so because the formation of belief by the AO is within the realm of subjective satisfaction ITO v. Selected Dalurband Coal Co, (P.) Ltd. (1996) 217 ITR 597 (Supreme Court): Raymond Woollen Mills Ltd. v. ITO (1999) 236 ITR 34 (Supreme Court).” 12. The above discussion and precedent from Apex Court fully justify the validity of reopening in this case. Further I find that the Ld. CIT(A) has carefully examined the issue and has properly appreciated the issue. Hence, I do not find any infirmity in the…

Nyka Steels P.Ltd, Mumbai vs. ACIT Panvel, Panvel

In the result, this appeal by the assessee stands partly allowed

Bench: Shri Shamim Yahya, Am & Shri Ram Lal Negi, Jm आयकर अपील सं./I.T.A. No. 3737/Mum/2016 ("नधा"रण वष" / Assessment Year: 2009-10) M/S. Nyka Steels Pvt. Ltd. Asst. Cit, Panvel Circle, बनाम/ C-17/6, Midc, Taloja Area, Panvel Vs. Panvel, Dist. Raigad "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aacfn 7647 L (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : None ""यथ" क" ओर से/Respondent By : Shri Ram Tiwari सुनवाई क" तार"ख / : 10.01.2018 Date Of Hearing घोषणा क" तार"ख / : 01.03.2018 Date Of Pronouncement आदेश / O R D E R Per Shamim Yahya, A. M.: This Appeal By The Assessee Is Directed Against The Order By The Commissioner Of Income Tax (Appeals) Dated 21.03.2016 & Pertains To The Assessment Year 2009- 10. 2. The Grounds Of Appeal Read As Under: 1. On The Facts & Circumstances Of The Case & Law, The Ld. Cit(A) Erred In Confirming The Reassessment Proceeding Initiated U/S 147 By Issuing Notice U/S 148 Of Income Tax Act, 1961. 2 M/S. Nyka Steels Pvt. Ltd. Vs. Asst. Cit 2. On The Facts & Circumstances Of Case & Law, The Ld. Cit(A) Erred In Confirming Disallowance Of Genuine Purchases Of Rs.1,51,97,687/- As Bogus Purchase From Suspicious Parties. 3. On The Facts & Circumstances Of Case & Law, The Ld. Cit(A) Erred In Confirming Levy Of Interest U/S 234B & 234C Of Income Tax Act. 4. On The Facts & Circumstances Of Case & Law, The Ld. Cit(A) Erred In Confirming The Initiation Of Penalty Proceeding U/S 271Fl)(C) Of Income Tax Act, 1961. 3. Brief Facts Of The Case Are That The E-Return Of Income Was Filed On 12.09.2009 Declaring Total Income Of Rs.2,15,41,380/-. Scrutiny Under Section 143(3) Was Completed On 13.12.2011 Determining Total Income Of Rs 2,23,69,210/-. Subsequently

…site belief Whether the materials would conclusively prove the escapement is not the concern at that stage. This is so because the formation of belief by the AO is within the realm of subjective satisfaction ITO v. Selected Dalurband Coal Co, (P.) Ltd. (1996) 217 ITR 597 (Supreme Court): Raymond Woollen Mills Ltd. v. ITO (1999) 236 ITR 34 (Supreme Court).” 9. The above discussion and precedent from Apex Court fully justify the validity of reopening in this case. Further we find that the Ld. CIT(A) has carefully examined the issue and has properly appreciated the issue. Hence, we do not find any infirmity in t…

Ritu Sanjay Mantry, Mumbai vs. ITO 24(3)(4), Mumbai

Bench: Shri Shamim Yahyaआयकर अपील सं./I.T.A. No. 2003/Mum/2017 ("नधा"रण वष" / Assessment Year: 2008-09) Ritu Sanjay Mantry Ito-24(3)(4), बनाम/ C-24, Padma Nagar, Mumbai Andheri Kurla Road, Vs. Andheri (E), Mumbai-400 099 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aghpm 2569 F (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : Shri Nishit Gandhi ""यथ" क" ओर से/Respondent By : Mrs. N. Hemlatha सुनवाई क" तार"ख / : 30.11.2017 Date Of Hearing घोषणा क" तार"ख / : 09.02.2018 Date Of Pronouncement आदेश / O R D E R Per Shamim Yahya, A. M.: This Appeal By The Assessee Is Directed Against Order Of Ld. Commissioner Of Income Tax (Appeals) Dated 20.01.2017 & Pertains To Assessment Year 2008-09. 2. The Grounds Of Appeal Read As Under: 1) On Facts & Circumstances Of Case & In Law, Ld.Ao Erred In Reopening The Completed Assessment On Issuing The Notice U/S. 148 Without Having A Valid Reason To Believe 'That Income Had Escaped Assessment & Without

…site belief Whether the materials would conclusively prove the escapement is not the concern at that stage. This is so because the formation of belief by the AO is within the realm of subjective satisfaction ITO v. Selected Dalurband Coal Co, (P.) Ltd. (1996) 217 ITR 597 (Supreme Court): Raymond Woollen Mills Ltd. v. ITO (1999) 236 ITR 34 (Supreme Court).” 7. The above discussion and precedent from Apex Court fully justify the validity of reopening in this case. Further I find that the Ld. CIT(A) has carefully examined the issue and has properly appreciated the issue. Hence, I do not find any infirmity in the…

Alpa P. Parekh, Mumbai vs. Income Tax Officer, Ward - 27(1), Navi Mumbai

In the result, this appeal filed by the assessee stands partly allowed

Bench: Shri Shamim Yahyaआयकर अपील सं./I.T.A. No.5894/Mum/2017 ("नधा"रण वष" / Assessment Year: 2009-10) Alpa P. Parekh I.T.O. Ward – 27(1)(1) A/401, Krishna Bldg., It Office, Vashi Railway Station बनाम/ Vasant Sagar Complex, Building, Navi Mumbai Thakur Village, Kandivali (E), Vs. Mumbai-400 101 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aafpp 8359 J (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : Ms. Dinkle Hariya ""यथ" क" ओर से/Respondent By : Ms. N. Hemalatha

…site belief Whether the materials would conclusively prove the escapement is not the concern at that stage. This is so because the formation of belief by the AO is within the realm of subjective satisfaction ITO v. Selected Dalurband Coal Co, (P.) Ltd. (1996) 217 ITR 597 (Supreme Court): Raymond Woollen Mills Ltd. v. ITO (1999) 236 ITR 34 (Supreme Court).” 10. The above discussion and precedent from Apex Court fully justify the validity of reopening in this case. Further I find that the Ld. CIT(A) has carefully examined the issue and has properly appreciated the issue. Hence, I do not find any infirmity in the…

Shakeeluddin Siddiqui, Mumbai vs. Income Tax Officer-2(4), Thane

In the result, these appeals filed by the assessee stand partly allowed

Bench: Shri Shamim Yahyaआयकर अपील सं./I.T.A. Nos. 5118 To 5120/Mum/2017 ("नधा"रण वष" / Assessment Years: 2009-10 To 2011-12) Shri Shakeeluddin Siddiqui Ito-2(4), Room No. 29, A-Wing, 6Th Floor, 603, Gulmohar Co-Op. Hsg. Society, बनाम/ Saraswati Tower, Naya Nagar, Ashar I. T. Park, Road No. 16-Z, Vs. Ganga Complex, 60 Feet Road, Wagle Indl. Estate, Thane-400 604 Mira Road (E), Dist. Thane-400 107 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Ajwps 5271 N (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : Shri Bhupendra Shah ""यथ" क" ओर से/Respondent By : Ms. N. Hemalatha सुनवाई क" तार"ख / : 16.11.2017 Date Of Hearing घोषणा क" तार"ख / : 05.02.2018 Date Of Pronouncement आदेश / O R D E R Per Shamim Yahya, A. M.: These Are Appeals By The Assessee Directed Against The Common Order Of The Ld. Commissioner Of Income Tax (Appeals) Dated 02.05.2017 & Pertain To The Aforesaid Three Assessment Years.

…site belief Whether the materials would conclusively prove the escapement is not the concern at that stage. This is so because the formation of belief by the AO is within the realm of subjective satisfaction ITO v. Selected Dalurband Coal Co, (P.) Ltd. (1996) 217 ITR 597 (Supreme Court): Raymond Woollen Mills Ltd. v. ITO (1999) 236 ITR 34 (Supreme Court).” 9. The above discussion and precedent from Apex Court fully justify the validity of reopening in this case. Further I find that the Ld. CIT(A) has carefully examined the issue and has properly appreciated the issue. Hence, I do not find any infirmity in the…

Navnidhi Steel and Engg Co. P.Ltd, Mumbai vs. DCIT 5(2)(1), Mumbai

The appeal of the assessee is dismissed

Bench: Shri Joginder Singh, Assessment Year: 2007-08

…e the escapement is not the concern at that stage. This is so because the formation of belief by the Assessing Officer is within the realm of subjective satisfaction ITO v. Selected Dalurband Coal Co. (P.) 23 Navnidhi Steel & Engg. Co. Pvt. Ltd. Ltd. [1996] 217 ITR 597 (SC); Raymond Woollen Mills Ltd. v. ITO [1999] 236 ITR 34 (SC). 17. The scope and effect of section 147 as substituted with effect from 1-4-1989, as also sections 148 to 152 are substantially different from the provisions as they stood prior to such substitution. Under the old provisions of section 147, separate clauses (a) and (b) laid down the…

Haresh K. Sanghvi, Mumbai vs. Income Tax Officer-17(1)(5), Mumbai

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

Bench: Shri Shamim Yahyaआयकर अपील सं./I.T.A. No.4975/Mum/2017 ("नधा"रण वष" / Assessment Year: 2011-12) Haresh K. Sanghvi Ito-17(1)(5), Prop. M/S. Mahavir Metal Syndicate Room No. 117, Aaykar Bhavan, बनाम/ 35/37, Bapu Khote Lane, M. K. Road, Mumbai-400 001 Vs. Gulal Wadi, Mumbai-400 004 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Ajvps 5483 K (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : Shri Praful L. Vora ""यथ" क" ओर से/Respondent By : Ms. N. Hemalatha

…site belief Whether the materials would conclusively prove the escapement is not the concern at that stage. This is so because the formation of belief by the AO is within the realm of subjective satisfaction ITO v. Selected Dalurband Coal Co, (P.) Ltd. (1996) 217 ITR 597 (Supreme Court): Raymond Woollen Mills Ltd. v. ITO (1999) 236 ITR 34 (Supreme Court).” 11. The above discussion and precedent from Apex Court fully justify the validity of reopening in this case. Further I find that the Ld. CIT(A) has carefully examined the issue and has properly appreciated the issue. Hence, I do not find any infirmity in the…

Sangeeta Ghanshyam Patel, Mumbai vs. Assistant Commissioner of Income Tax-32(3), Mumbai

In the result, these appeals by the assessee stand partly allowed

Bench: Shri Shamim Yahyaआयकर अपील सं./I.T.A. Nos. 4583, 4584 & 4585/Mum/2017 ("नधा"रण वष" / Assessment Years: 2009-10, 2010-11 & 2011-12) Sangeeta Ghanshyam Patel Acit-32(3), बनाम/ C-11, 1St Floor, Bkc, 1211 C, National Park View, Paheja Estate, Borivali, Mumbai-400 051 Vs. Mumbai-400 066 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Agtpp 4539 J (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : Shri Vimal Punamiya & Shri Darshan Gandhi ""यथ" क" ओर से/Respondent By : Ms. N. Hemalatha सुनवाई क" तार"ख / : 09.10.2017 Date Of Hearing घोषणा क" तार"ख / : 01.01.2018 Date Of Pronouncement आदेश / O R D E R Per Shamim Yahya, A. M.: These Are Appeals By The Assessee Against The Respective Orders Of The Ld. Commissioner Of Income Tax (Appeals) For Assessment Years 2009-10, 2010-11 & 2011-12. Since The Issues Are Common, These Appeals Were Heard Together & They Are Being Disposed Off By This Common Order.

…site belief Whether the materials would conclusively prove the escapement is not the concern at that stage. This is so because the formation of belief by the AO is within the realm of subjective satisfaction ITO v. Selected Dalurband Coal Co, (P.) Ltd. (1996) 217 ITR 597 (Supreme Court): Raymond Woollen Mills Ltd. v. ITO (1999) 236 ITR 34 (Supreme Court).” 8. The above discussion and precedent from Apex Court fully justify the validity of reopening in this case. Further I find that the Ld. CIT(A) has carefully examined the issue and has properly appreciated the issue. Hence, I do not find any infirmity in the…

Asst CIT 19(3), Mumbai vs. Tubes India, Mumbai

In the result, these appeals by the assessee and the Revenue stand dismissed

Bench: Shri Shamim Yahya, Am & Shri Ram Lal Negi, Jm आयकर अपील सं./I.T.A. Nos.2230 To 2232/Mum/2016 ("नधा"रण वष" / Assessment Years: 2009-10 To 2011-12) Tubes India The Asst. Cit, Circle 19(3), बनाम/ 11/15, 2Nd Pathan Street, Room No. 206, 2Nd Floor, Kumbharwada 5Th Lane, Matru Mandir, Tardeo, Vs. Mumbai-400 004 Mumbai-400 007 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaaet 4281 A (Assessee) : (Revenue) आयकर अपील सं./I.T.A. Nos.3145 To 3147/Mum/2016 ("नधा"रण वष" / Assessment Years: 2009-10 To 2011-12) The Asst. Cit, Circle 19(3), Tubes India बनाम/ Room No. 206, 2Nd Floor, 11/15, 2Nd Pathan Street, Kumbharwada 5Th Lane, Matru Mandir, Tardeo, Vs. Mumbai-400 007 Mumbai-400 004 (Revenue) : (Assessee) Assessee By : Shri Rajesh Chamaria : Shri M. C. Omi Ningshan Revenue By सुनवाई क" तार"ख / : 05.12.2017 Date Of Hearing घोषणा क" तार"ख / : 07.12.2017 Date Of Pronouncement आदेश / O R D E R Per Bench: These Are Cross Appeals By The Assessee & The Revenue Arising Out Of The Common Order Of Ld. Commissioner Of Income Tax (Appeals), Pertaining To The Assessment Year 2009-10 To 2011-12. 2. The Common Grounds Of Appeal In Assessee’S Case Read As Under:

…site belief Whether the materials would conclusively prove the escapement is not the concern at that stage. This is so because the formation of belief by the AO is within the realm of subjective satisfaction ITO v. Selected Dalurband Coal Co, (P.) Ltd. (1996) 217 ITR 597 (Supreme Court): Raymond Woollen Mills Ltd. v. ITO (1999) 236 ITR 34 (Supreme Court).” 13. The above discussion and precedent from Hon’ble Apex Court fully justify the validity of reopening in this case. Further we find that the Ld. CIT(A) has carefully examined the issue and has properly appreciated the issue. Hence, we do not find any infirmi…