Khurana Engg. Ltd. v. Dy. CIT

INCOME TAX OFFICER WARD 6(2)(1), MUMBAI, INCOME TAX OFFICE, MUMBAI vs. ESSAR POWER JAMNAGAR LIMITED, MUMBAI

Bench: Shri Anikesh Banerjee & Shri Girish Agrawalassessment Year: 2011-12 Income Tax Officer, Essar Power Jamnagar Ltd., Ward 6(2)(1), 11, Essar House, K.K. Marg, Vs. Mumbai Mahalaxmi, Mumbai – 400 034 (Pan : Aabce8921G) (Assessee) (Respondent) Present For: Assessee : Shri Vijay Mehta, Ca Revenue : Shri Biswanath Das, Cit, Dr Date Of Hearing : 05.09.2024 Date Of Pronouncement : 19.11.2024 O R D E R Per Girish Agrawal: This Appeal Filed By The Revenue Is Against The Order Of Ld. Cit(A), National Faceless Appeal Centre (Nfac), Delhi Vide Order No. Itba/Nfac/S/250/2023-24/1062839468(1), Dated 18.03.2024 Passed Against The Assessment Order By Income Tax Officer, Ward – 6(2)(4), U/S. 144 R.W.S. 147 Of The Income-Tax Act (Hereinafter Referred To As The “Act”), Dated 29.03.2016 For Assessment Year 2011-12. 2. Grounds Taken By The Revenue Are Reproduced As Under: "1. Whether On The Facts & In The Circumstances Of The Case, The Ld. Citia) Was Justified In Declaring The Assessment Order Passed As Nullity Without Considering The Fact That The Assessee Was In Existence When The Transactions Were Made? 2. "Whether On The Facts & Circumstances Of The Case, The Ld. Citia) Was Justified In Treating The Assessment Proceedings As Without Jurisdiction, Without Considering The Fact That The Reference Can Be Made For Revival Of Companies From The Date Of Strike Off, As Per The Instruction By The Cbdt Vide Letter Dated 29.12.2017?

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH MUMBAI BEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2011-12 Income Tax Officer, Essar Power Jamnagar Ltd., Ward 6(2)(1), 11, Essar House, K.K. Marg, Vs. Mumbai Mahalaxmi, Mumbai – 400 034 (PAN : AABCE8921G) (Assessee) (Respondent) Present for: Assessee : Shri Vijay Mehta, CA Revenue : Shri Biswanath Das, CIT, DR Date of Hearing : 05.09.2024 Date of Pronouncement : 19.11.2024 O R D E R PER GIRISH AGRAWAL, ACCOUNTANT MEMBER: This appeal filed by the Revenue is against the order of Ld. CIT(A), National Faceles…

ACIT 9(3)(2), MUMBAI vs. GLINT INFRAPORJECTS P.LTD, MUMBAI

In the result, the Revenue’s appeal is dismissed and the cross objection of the assessee is partly allowed

Bench: Shri Rajesh Kumar & Shri Amarjit Singhassessment Year: 2007-08 Dcit 9(3)(2), M/S. Glint Infraprojects 418, 4Th Floor, Pvt. Ltd., Aayakar Bhavan, (Keystone Stockfin Pvt Mumbai - 400020 Ltd. Merged In Glint Vs. Infraprojects Pvt. Ltd.), 5Th Floor, Sunteck Centre, 37-40, Subhash Road, Vile Parle (E), Mumbai – 400 057 Pan: Aadcg 5620L (Appellant) (Respondent) Co No.277/M/2018 (Arising Out Of Ita No.3594/M/2017) Assessment Year: 2007-08 M/S. Glint Infraprojects Dcit 9(3)(2), Pvt. Ltd., 418, 4Th Floor, (Keystone Stockfin Pvt Aayakar Bhavan, Ltd. Merged In Glint Mumbai - 400020 Infraprojects Pvt. Ltd.), Vs. 5Th Floor, Sunteck Centre, 37-40, Subhash Road, Vile Parle (E), Mumbai – 400 057 Pan: Aadcg 5620L (Appellant) (Respondent) Present For: Assessee By : Shri Rakesh Joshi, A.R. Revenue By : Shri V. Vinod Kumar, D.R. Date Of Hearing : 23.09.2020 Date Of Pronouncement : 25.09.2020 O R D E R Per Rajesh Kumar: The Present Appeal Has Been Preferred By The Revenue Against The Order Dated 03.02.2017 Of The Commissioner Of 2 M/S. Glint Infraprojects Pvt. Ltd. Income Tax (Appeals) [Hereinafter Referred To As The Cit(A)] Relevant To Assessment Year 2007-08. Besides The Assessee Has Challenged The Jurisdiction Of The Ao To Re-Open & Frame Assessment On Legal Grounds By Way Of Cross Objections.

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “G”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, JUDICIAL MEMBER Assessment Year: 2007-08 DCIT 9(3)(2), M/s. Glint Infraprojects 418, 4th Floor, Pvt. Ltd., Aayakar Bhavan, (Keystone Stockfin Pvt Mumbai - 400020 Ltd. Merged in Glint Vs. Infraprojects Pvt. Ltd.), 5th Floor, Sunteck Centre, 37-40, Subhash Road, Vile Parle (E), Mumbai – 400 057 PAN: AADCG 5620L (Appellant) (Respondent) CO No.277/M/2018 (Arising out of ITA No.3594/M/2017) Assessment Year: 2007-08 M/s. Glint Infraprojects DCIT 9(3)(2), Pvt. Ltd., 418, 4th Floor, (Keysto…

DCIT 9(3)(2), MUMBAI vs. GLINT INFRAPORJECTS P.LTD (KEYSTONE STOCKFIN PRIVATE LIMITED MERGED IN GLINT INFRAPROJECTS PRIVATE LIMITED), MUMBAI

In the result, the appeal of the Revenue is dismissed and the cross objection of the assessee is partly allowed

Bench: Shri Rajesh Kumar & Shri Amarjit Singhassessment Year: 2009-10

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “G”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, JUDICIAL MEMBER Assessment Year: 2009-10 DCIT- 9(3)(2), M/s. Glint Infraprojects 418, 4th Floor, Pvt. Ltd., Aayakar Bhavan, (Keystone Stockfin Pvt. Mumbai - 400020 Ltd. merged in Glint Vs. Infraprojects Pvt. Ltd.) 5th Floor, Sunteck Centre, 37-40, Subhash Road, Vile Parle (E), Mumbai – 400 057 PAN: AADCG5620L (Appellant) (Respondent) CO No.133/M/2019 (ITA No.5758/M/2017) Assessment Year: 2009-10 M/s. Glint Infraprojects DCIT- 9(3)(2), Pvt. Ltd., 418, 4th Floor, (Keystone Stockfin…