Killick Nixon Ltd. v. Deputy Commissioner of Income-tax

20 Taxmann.com 703High Court2012#5712 most cited

What is Killick Nixon Ltd. v. Deputy Commissioner of Income-tax authority for?

Transactions lacking commercial substance, such as circular share transactions designed to generate artificial capital losses, are not genuine and may be disregarded by tax authorities.

20

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2025.

Also referred to as

Killick Nixon Ltd · 20 Taxmann.com 703 · non-genuine transactions · circular share transactions · artificial capital losses · commercial substance · scheme of arrangement · section 69A

Sections most often in play

Section 115JBSection 35ADSection 35AD(7B)Section 14ASection 35AD(7A)Section 69ASection 143(3)Section 153A

Issues it is cited on

section 2(19aa)section 35adcommercial substancenav methodresulting companytransferee companytransferor companydcf methodscheme of arrangementdepreciation on goodwillwholly and exclusively for businessslump sale

Judgments citing Killick Nixon Ltd. v. Deputy Commissioner of Income-tax

MAHADHAN AGRITECH LIMITED (FORMERLY KNOWN AS SMARTCHEM TECHNOLOGIES LTD),MUMBAI vs. ASSISTANT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE 8(1), MUMBAI

In the result, the appeals filed by the assessee are\nallowed, and the appeal filed by the Revenue is dismissed

ITA 5423/MUM/2024[2020-21]Status: DisposedITAT Mumbai24 Jul 2025AY 2020-21
Section 132Section 153A

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL, ‘D’ BENCH\nMUMBAI\nBEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER\n&\nSHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER\n\nITA No.2227/Mum/2024\n(Assessment Year :2017-18)\nITA No.2228/Mum/2024\n(Assessment Year :2016-17)\nITA No.2229/Mum/2024\n(Assessment Year :2018-19)\nITA No.3937/Mum/2024\n(Assessment Year :2019-20)\nITA No.5423/Mum/2024\n(Assessment Year :2020-21)\nMahadhan AgriTech Limited\n(Formerly known as\nSmartchem Technologies\nLtd.)\nSurvey No.93, Sai Hira\nMundhwa, Pune-411036\nVs. Assistant Commissioner\nof Income Tax, Central\nCircle 8(1), Mumbai\nPAN/GIR N…

MAHADHAN AGRITECH LIMITED (FORMERLY KNOWN AS SMARTCHEM TECHNOLOGIES LIMITED ),MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX , CENTRAL CIRCLE -8(1), MUMBAI

In the result, the appeals filed by the assessee are allowed, and the appeal filed by the Revenue is dismissed

ITA 3937/MUM/2024[2019-20]Status: DisposedITAT Mumbai24 Jul 2025AY 2019-20

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

Section 115JSection 132Section 143(3)Section 153ASection 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘D’ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA No.2228/Mum/2024 (Assessment Year :2016-17) ITA No.3937/Mum/2024 (Assessment Year :2019-20) Mahadhan AgriTech Limited Vs. Assistant Commissioner (Formerly known as of Income Tax, Central Smartchem Technologies Circle 8(1), Mumbai Ltd.) Survey No.93, Sai Hira Mundhwa, Pune-411036 PAN/GIR No.AACCA5046P (Appellant) .. (Respondent) Dy.Commissioner of Vs. Mahadhan AgriTech Income Tax, Central Limited Circle 8(1), Mumbai (Formerly known as Smartchem Technologies Ltd.) Survey N…

DCIT CENTRAL CIRCLE 8(1), MUMBAI vs. MAHADHAN AGRITECH LIMITED, PUNE

In the result, the appeals filed by the assessee are allowed, and the appeal filed by the Revenue is dismissed

ITA 3569/MUM/2024[2019-20]Status: DisposedITAT Mumbai24 Jul 2025AY 2019-20

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

Section 115JSection 132Section 143(3)Section 153ASection 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘D’ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA No.2228/Mum/2024 (Assessment Year :2016-17) ITA No.3937/Mum/2024 (Assessment Year :2019-20) Mahadhan AgriTech Limited Vs. Assistant Commissioner (Formerly known as of Income Tax, Central Smartchem Technologies Circle 8(1), Mumbai Ltd.) Survey No.93, Sai Hira Mundhwa, Pune-411036 PAN/GIR No.AACCA5046P (Appellant) .. (Respondent) Dy.Commissioner of Vs. Mahadhan AgriTech Income Tax, Central Limited Circle 8(1), Mumbai (Formerly known as Smartchem Technologies Ltd.) Survey N…

MAHADHAN AGRITECH LIMITED (FORMERLY KNOWN AS SMARTCHEM TECHNOLOGIES LTD ,MUMBAI vs. COMMISSIONER OF INCOME TAX(APPEAL)--50, MUMAI

In the result, the appeals filed by the assessee are allowed, and the appeal filed by the Revenue is dismissed

ITA 2229/MUM/2024[2018-19]Status: DisposedITAT Mumbai24 Jul 2025AY 2018-19

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

Section 115JSection 132Section 143(3)Section 153ASection 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘D’ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA No.2228/Mum/2024 (Assessment Year :2016-17) ITA No.3937/Mum/2024 (Assessment Year :2019-20) Mahadhan AgriTech Limited Vs. Assistant Commissioner (Formerly known as of Income Tax, Central Smartchem Technologies Circle 8(1), Mumbai Ltd.) Survey No.93, Sai Hira Mundhwa, Pune-411036 PAN/GIR No.AACCA5046P (Appellant) .. (Respondent) Dy.Commissioner of Vs. Mahadhan AgriTech Income Tax, Central Limited Circle 8(1), Mumbai (Formerly known as Smartchem Technologies Ltd.) Survey N…

MAHADHAN AGRITECH LIMITED (FORMERLY KNWON AS SMARTECH TECHNOLOGIES LTD ) ,MUMBAI vs. COMMISSIONER OF INCOME TAX (APPEALS)-MUMBAI-50, MUMBAI

In the result, the appeals filed by the assessee are\nallowed, and the appeal filed by the Revenue is dismissed

ITA 2228/MUM/2024[2016-17]Status: DisposedITAT Mumbai24 Jul 2025AY 2016-17
Section 132Section 153A

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL, ‘D’ BENCH\nMUMBAI\nBEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER\n&\nSHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER\n\nITA No.2227/Mum/2024\n(Assessment Year :2017-18)\nITA No.2228/Mum/2024\n(Assessment Year :2016-17)\nITA No.2229/Mum/2024\n(Assessment Year :2018-19)\nITA No.3937/Mum/2024\n(Assessment Year :2019-20)\nITA No.5423/Mum/2024\n(Assessment Year :2020-21)\nMahadhan AgriTech Limited\n(Formerly known as\nSmartchem Technologies\nLtd.)\nSurvey No.93, Sai Hira\nMundhwa, Pune-411036\nVs. Assistant Commissioner\nof Income Tax, Central\nCircle 8(1), Mumbai\nPAN/GIR N…

MAHADHAN AGRITECH LIMITED (FORMERLY KNOWN AS SMARTECH TECHNOLOGIES LTD ,MUMBAI vs. COMMISSIONER OF INCOME TAX (APPEALS)-MUMBAI.50, MUMBAI

In the result, the appeals filed by the assessee are allowed, and the appeal filed by the Revenue is dismissed

ITA 2227/MUM/2024[2017-18]Status: DisposedITAT Mumbai24 Jul 2025AY 2017-18

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

Section 115JSection 132Section 143(3)Section 153ASection 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘D’ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA No.2228/Mum/2024 (Assessment Year :2016-17) ITA No.3937/Mum/2024 (Assessment Year :2019-20) Mahadhan AgriTech Limited Vs. Assistant Commissioner (Formerly known as of Income Tax, Central Smartchem Technologies Circle 8(1), Mumbai Ltd.) Survey No.93, Sai Hira Mundhwa, Pune-411036 PAN/GIR No.AACCA5046P (Appellant) .. (Respondent) Dy.Commissioner of Vs. Mahadhan AgriTech Income Tax, Central Limited Circle 8(1), Mumbai (Formerly known as Smartchem Technologies Ltd.) Survey N…

DCIT, CHENNAI vs. TVS INVESTMENTS LRD.,, CHENNAI

In the result, the Revenue's appeal as well as the assessee's Cross Objection are allowed for statistical purposes

ITA 262/CHNY/2017[2010-11]Status: DisposedITAT Chennai11 Jun 2024AY 2010-11

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.262/Chny/2017 (िनधा*रण वष* / Assessment Year: 2010-11) Dcit M/S. Tvs Capital Funds (P) Limited (Formerly Known As Tvs Investments Limited) Corporate Circle-3(1) बनाम/ Jayalakshmi Estates, Chennai-600 034. Vs. No.29, (Old No.8), Haddows Road Chennai-600 006. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaact-1154-H (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Dr. D. Praveen (Jcit) -Ld. Dr " थ"कीओरसे/Respondent By : Shri R. Vijayaraghavan, (Advocate)-Ld. Ar सुनवाईकीतारीख/Date Of Hearing : 15-05-2024 घोषणाकीतारीख /Date Of Pronouncement : 11-06-2024 आदेश / O R D E R

For Appellant: Dr. D. Praveen (JCIT) -Ld. DRFor Respondent: Shri R. Vijayaraghavan, (Advocate)-Ld. AR

…finding that the purchase price or selling price was not correct. There is also no explanation as to how the purchase price of a share based on SEBI regulations can be deemed to be the selling price. The Bombay High Court decision in Killick Nixon Ltd. v DCIT 20 Taxmann.com 703: [20121208 Taxman 45, dealt with a transaction which was found to be sham and bogus. In the present case, there is no such finding by the AO. The AO has no power to ignore the price which was arrived at on the basis of SEBI regulations. It is also not disputed that TVSF&S had a negative net worth, was delisted and its shares could not be s…

DCIT 9(2)(1), MUMBAI vs. M/S B. CHOPDA CONSTRUCTION P. LTD. , MUMBAI

In the result, the appeal of the appellant is Partly Allowed

ITA 1513/MUM/2020[2011-12]Status: DisposedITAT Mumbai22 Feb 2022AY 2011-12

Bench: Pramod Kumar, Vp & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No. 1513/Mum/2020 (निर्धारण वर्ा / Assessment Year: 2011-12) Dcit-9(2)(1) बिधम/ M/S. B. Chopda Construction Room No.665A, 6Th Floor, Pvt. Ltd. Vs. Aayakar Bhavan, A-208, Sagar Tech Plaza, Churchgate, Mumbai- Sakinaka Junction, Andheri, 400020. Mumbai-400072. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaccb4214G (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Mohan Tandon Revenue By: Shri Himanshu Sharma (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 14/12/2021 घोषणा की तारीख /Date Of Pronouncement: 22/02/2022 आदेश / O R D E R Per Amarjit Singh, Jm: The Revenue Has Filed The Present Appeal Against The Order Dated 27.12.2019 Passed By The Commissioner Of Income Tax (Appeals) -16, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2011- 12. 2. The Revenue Has Raised The Following Grounds: - “11. Whether On The Facts & In The Circumstances Of The Case, The Ld. Cit(A) Was Justified In Restricting The Suppressed Profit To The Extent Of 12.50% Of Bogus Purchases, When The Assessee Could Not Produce Any Parties Or Evidence That The Said Goods Were Purchased A.Y.2012-13 & The Onus Of Proving Genuineness Of Purchases Was Not Discharged By The Assessee.

For Appellant: Shri Mohan TandonFor Respondent: Shri Himanshu Sharma (Sr. AR)
Section 133(6)Section 143(2)Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE PRAMOD KUMAR, VP AND SHRI AMARJIT SINGH, JM आयकर अपील सं/ I.T.A. No. 1513/Mum/2020 (निर्धारण वर्ा / Assessment Year: 2011-12) DCIT-9(2)(1) बिधम/ M/s. B. Chopda Construction Room No.665A, 6th Floor, Pvt. Ltd. Vs. Aayakar Bhavan, A-208, Sagar Tech Plaza, Churchgate, Mumbai- Sakinaka Junction, Andheri, 400020. Mumbai-400072. स्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AACCB4214G (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee by: Shri Mohan Tandon Revenue by: Shri Himanshu Sharma (Sr. AR) सुनवाई की तारीख / Date of Hearing: 14/12/2021 घोषणा की तार…

RAGHAV SOFTECH PVT LTD,NEW DELHI vs. ITO WARD - 20(4), NEW DELHI

The appeal of the assessee is allowed for statistical purpose

ITA 7127/DEL/2019[2011-12]Status: DisposedITAT Delhi18 Jan 2022AY 2011-12

Bench: Shri Kul Bharat[Assessment Year : 2011-12] Raghav Softech Pvt. Ltd. Vs Ito Vardhman Grand Plaza, Manglam Ward-20(4) Place, Sector-3, Rohini, New Delhi New Delhi Aaecr2527G Appellant Respondent Appellant By None Respondent By Shri Om Prakash, Sr. Dr Date Of Hearing 03.01.2022 Date Of Pronouncement 18.01.2022

Section 147Section 148Section 69

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “SMC” BENCH: NEW DELHI (THROUGH VIDEO CONFERENCING) BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER [Assessment Year : 2011-12] Raghav Softech Pvt. Ltd. vs ITO Vardhman Grand Plaza, Manglam Ward-20(4) Place, Sector-3, Rohini, New Delhi New Delhi AAECR2527G APPELLANT RESPONDENT Appellant by None Respondent by Shri Om Prakash, Sr. DR Date of Hearing 03.01.2022 Date of Pronouncement 18.01.2022 ORDER PER KUL BHARAT, JM : This appeal by the assessee is directed against the order of the Ld. CIT(A)—7, New Delhi dated 17th June, 2019, pertaining to the Assessment Year 2011-12. The…

ITO 8 (2)(1), MUMBAI vs. BHAIRAV STEEL ENTERPRISES PVT. LTD., MUMBAI

In the result, the appeal filed by the revenue is hereby dismissed

ITA 4126/MUM/2019[2009-10]Status: DisposedITAT Mumbai01 Mar 2021AY 2009-10

Bench: Shri M. Balaganesh, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.4126/Mum/2019 (निर्धारण वर्ा / Assessment Year: 2009-10) Ito 8(2)(1) बिधम/ Bhairav Steel Enterprises Room No.259/A,2Nd Floor, Pvt. Ltd. Vs. Aayakar Bhavan, M. K. 10, Kanti Nagar, A/30, Road, Mumbai-400020. Rajgruhi, Behind J. B. Nagar, Andheri Kurla Road, Andheri (E), Mumbai- 400059. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacb9118K (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. Revenue By: Shri Rajendra Joshi (Dr) Assessee By: Shri Rajiv Khandelwal सुनवाई की तारीख / Date Of Hearing: 03/12/2020 घोषणा की तारीख /Date Of Pronouncement: 01/03/2021 आदेश / O R D E R Per Amarjit Singh, Jm: The Revenue Has Filed The Present Appeal Against The Order Dated 25.03.2019 Passed By The Commissioner Of Income Tax (Appeals) -16, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2009- 10. 2. The Revenue Has Raised The Following Grounds: -

For Appellant: Shri Rajiv KhandelwalFor Respondent: Shri Rajendra Joshi (DR)
Section 143(2)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI M. BALAGANESH, AM AND SHRI AMARJIT SINGH, JM आयकर अपील सं/ I.T.A. No.4126/Mum/2019 (निर्धारण वर्ा / Assessment Year: 2009-10) ITO 8(2)(1) बिधम/ Bhairav Steel Enterprises Room No.259/A,2nd Floor, Pvt. Ltd. Vs. Aayakar Bhavan, M. K. 10, Kanti Nagar, A/30, Road, Mumbai-400020. Rajgruhi, Behind J. B. Nagar, Andheri Kurla Road, Andheri (E), Mumbai- 400059. स्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAACB9118K (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. Revenue by: Shri Rajendra Joshi (DR) Assessee by: Shri Rajiv Khandelwal सुनवाई की तारीख / Date of…

ESSAR HOUSE LTD,MUMBAI vs. ASST CIT (CIR) 6(2)(2), MUMBAI

In the result the appeal of the revenue is dismissed

ITA 1930/MUM/2018[2014-15]Status: DisposedITAT Mumbai11 Dec 2020AY 2014-15

Bench: Shri Rajesh Kumar & Shri Ravish Soodassessment Year: 2014-15 M/S. Essar House Ltd., Asst Cit (Cir) 6(2)(2), Essar House, R.No.504, 5Th Floor, 11 K.K. Marg, Vs. Aayakar Bhavan, Mahalaxmi, M.K. Road, Mumbai – 400 034 Mumbai - 400020 Pan: Aaacj2883P (Appellant) (Respondent) Present For: Assessee By : Shri Vijay Mehta, A.R. & Shri Anuj Kisnadwala, A.R. Revenue By : Shri R. Manjunatha Swamy, D.R. Date Of Hearing : 23.10.2020 Date Of Pronouncement : 11.12.2020 O R D E R Per Rajesh Kumar: The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 31.01.2018 Of The Commissioner Of Income Tax (Appeals) [Hereinafter Referred To As The Cit(A)] Relevant To Assessment Year 2014-15. 2. The Various Grounds Raised By The Assessee Are As Under: “1. The Cit (A) Has Erred In Confirming The Disallowance Of Interest Amount Payable Towards Defeasance Of Sales Tax Liability Amounting To Rs.226,07,45,800. 2. The Cit(A) Has Erred In Holding That Interest Liability Cannot Be Treated As Expenditure Incurred For The Purpose Of Earning Or Making Income By Way Of Discounting Charges On The Zero Coupon Bonds (Zcbs) & Consequently , The Same Is Not Eligible For Deduction U/S 57(Iii) Of The Act Against The Income By Way Of Discounting Charges On Zcbs. 3. The Cit(A) Erred In Holding That Transaction Is Not A Bonafide In Nature & Interest Liability Was Arisen From Adoption Of A Colorable Device By The Appellant For Avoidance Of Tax.

For Appellant: Shri Vijay Mehta, A.R. &For Respondent: Shri R. Manjunatha Swamy, D.R
Section 57

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “E”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI RAVISH SOOD, JUDICIAL MEMBER Assessment Year: 2014-15 M/s. Essar House Ltd., Asst CIT (CIR) 6(2)(2), Essar House, R.No.504, 5th Floor, 11 K.K. Marg, Vs. Aayakar Bhavan, Mahalaxmi, M.K. Road, Mumbai – 400 034 Mumbai - 400020 PAN: AAACJ2883P (Appellant) (Respondent) Present for: Assessee by : Shri Vijay Mehta, A.R. & Shri Anuj Kisnadwala, A.R. Revenue by : Shri R. Manjunatha Swamy, D.R. Date of Hearing : 23.10.2020 Date of Pronouncement : 11.12.2020 O R D E R Per Rajesh Kumar, Accountant Member: The…

INCOME TAX OFFICER-11(3)(4), MUMBAI vs. WESTERN IMAGINARY TRANSCON PRIVATE LIMITED , MUMBAI

In the result, appeal of the Revenue in ITA No

ITA 4929/MUM/2017[2011-12]Status: DisposedITAT Mumbai20 Aug 2019AY 2011-12

Bench: Shri Sandeep Gosain & Shri Ramit Kochar

For Appellant: Shri. Bhavesh P. ShahFor Respondent: Shri. Satyanathan Raju (Sr. AR)
Section 143(3)Section 68

…Nikunj Eximp In ITA no. 5604 of 2010 (Bombay High Court); (10) Balaji Textiles 49 ITD 177 (Bom) (11) Rajeev G. Kalathil in ITA no. 6727/Mum/2012 and CO no. 06/Mum/2014 (12) Nikunj Eximp (2014) 48 Taxmann.com 20 (Bom),. (13) Killick Nixon Ltd., vs DCIT (2012) 20 Taxmann.com 703 (Bom) (14) B.V vs. Union of India (2012) 204 Taxmann.com 408/ 17 Taxamann.com 202 (15) Union of India vs. Azadi Bachao Andolan (2004) 10 SCC 1 (16) Mathuram Agarwal v. State of Madhya Pradesh (1999) 8 SCC 667 (17) Sri Ganesh Rice Mills Vs. CIT (2007) 294 ITR 316 (All.) (18) Khandelwal Trading Co. vs. ACIT (1996) 55 TTJ 261 (JP) (19) Deoria…

EPSILON ADVISORS P. LTD.,,BANGALORE vs. CIT, BANGALORE

In the result, penalty appeal of the assessee is allowed and penalty appeal of the revenue is dismissed

ITA 1608/BANG/2014[2006-07]Status: DisposedITAT Bangalore29 Nov 2018AY 2006-07

Bench: Shri Sunil Kumar Yadav & Shri Arun Kumar Garodia

For Appellant: Shri S. Parthasarathi, AdvocateFor Respondent: Shri K.V. Arvind, Standing Counsel
Section 143(3)Section 147Section 271

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI SUNIL KUMAR YADAV, JUDICIAL MEMBER AND SHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER Assessment Appeal No. Appellant Respondent Year M/s. Epsilon Advisors The Deputy Pvt. Ltd., No. 642, 4th Main, Commissioner of ITA Nos. 1569 & 2nd Stage, Income Tax, 1600/Bang/2014 Circle – 4 (1) (1), Indira Nagar, Bangalore. Bangalore – 38. PAN: AAACE4111H 2006-07 M/s. Epsilon Advisors Pvt. Ltd., The Commissioner of No. 642, 4th Main, ITA Nos. 1607 & Income Tax (Appeals) 2nd Stage, 1608/Bang/2014 – I, Indira Nagar, Bangalore. Bangalore – 38. PAN: AAACE4111H As…

EPSILON ADVISORS P. LTD.,,BANGALORE vs. CIT, BANGALORE

In the result, penalty appeal of the assessee is allowed and penalty appeal of the revenue is dismissed

ITA 1607/BANG/2014[2006-07]Status: DisposedITAT Bangalore29 Nov 2018AY 2006-07

Bench: Shri Sunil Kumar Yadav & Shri Arun Kumar Garodia

For Appellant: Shri S. Parthasarathi, AdvocateFor Respondent: Shri K.V. Arvind, Standing Counsel
Section 143(3)Section 147Section 271

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI SUNIL KUMAR YADAV, JUDICIAL MEMBER AND SHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER Assessment Appeal No. Appellant Respondent Year M/s. Epsilon Advisors The Deputy Pvt. Ltd., No. 642, 4th Main, Commissioner of ITA Nos. 1569 & 2nd Stage, Income Tax, 1600/Bang/2014 Circle – 4 (1) (1), Indira Nagar, Bangalore. Bangalore – 38. PAN: AAACE4111H 2006-07 M/s. Epsilon Advisors Pvt. Ltd., The Commissioner of No. 642, 4th Main, ITA Nos. 1607 & Income Tax (Appeals) 2nd Stage, 1608/Bang/2014 – I, Indira Nagar, Bangalore. Bangalore – 38. PAN: AAACE4111H As…

DCIT, BANGALORE vs. M/S EPSILON ADVISORS PVT. LTD.,, BANGALORE

In the result, penalty appeal of the assessee is allowed and penalty appeal of the revenue is dismissed

ITA 1600/BANG/2014[2006-07]Status: DisposedITAT Bangalore29 Nov 2018AY 2006-07

Bench: Shri Sunil Kumar Yadav & Shri Arun Kumar Garodia

For Appellant: Shri S. Parthasarathi, AdvocateFor Respondent: Shri K.V. Arvind, Standing Counsel
Section 143(3)Section 147Section 271

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI SUNIL KUMAR YADAV, JUDICIAL MEMBER AND SHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER Assessment Appeal No. Appellant Respondent Year M/s. Epsilon Advisors The Deputy Pvt. Ltd., No. 642, 4th Main, Commissioner of ITA Nos. 1569 & 2nd Stage, Income Tax, 1600/Bang/2014 Circle – 4 (1) (1), Indira Nagar, Bangalore. Bangalore – 38. PAN: AAACE4111H 2006-07 M/s. Epsilon Advisors Pvt. Ltd., The Commissioner of No. 642, 4th Main, ITA Nos. 1607 & Income Tax (Appeals) 2nd Stage, 1608/Bang/2014 – I, Indira Nagar, Bangalore. Bangalore – 38. PAN: AAACE4111H As…

DCIT, BANGALORE vs. M/S EPSILON ADVISORS PVT. LTD.,, BANGALORE

In the result, penalty appeal of the assessee is allowed and penalty appeal of the revenue is dismissed

ITA 1569/BANG/2014[2006-07]Status: DisposedITAT Bangalore29 Nov 2018AY 2006-07

Bench: Shri Sunil Kumar Yadav & Shri Arun Kumar Garodia

For Appellant: Shri S. Parthasarathi, AdvocateFor Respondent: Shri K.V. Arvind, Standing Counsel
Section 143(3)Section 147Section 271

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI SUNIL KUMAR YADAV, JUDICIAL MEMBER AND SHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER Assessment Appeal No. Appellant Respondent Year M/s. Epsilon Advisors The Deputy Pvt. Ltd., No. 642, 4th Main, Commissioner of ITA Nos. 1569 & 2nd Stage, Income Tax, 1600/Bang/2014 Circle – 4 (1) (1), Indira Nagar, Bangalore. Bangalore – 38. PAN: AAACE4111H 2006-07 M/s. Epsilon Advisors Pvt. Ltd., The Commissioner of No. 642, 4th Main, ITA Nos. 1607 & Income Tax (Appeals) 2nd Stage, 1608/Bang/2014 – I, Indira Nagar, Bangalore. Bangalore – 38. PAN: AAACE4111H As…

KAVIRAJ CONSTRUCTION,MUMBAI vs. ACIT 16(3), MUMBAI

In the result, appeals filed by the revenue as well as assessee are hereby ordered to be dismissed

ITA 1327/MUM/2015[2010-11]Status: DisposedITAT Mumbai09 Feb 2018AY 2010-11

Bench: Shri G.S. Pannu, Am & Shri Amarjit Singh, Jm

For Appellant: Shri Aditya Ajgaonkar (AR)For Respondent: Shri Saurabh Deshpande (DR)
Section 133(6)Section 143(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL“A” BENCH, MUMBAI BEFORE SHRI G.S. PANNU, AM AND SHRI AMARJIT SINGH, JM I.T.A. Nos. 1326/M/2015 & 1327/M/2015, Assessment Years: 2009-10 & 2010-11 Kaviraj Construction Vs. ACIT 16(3) 10Atul Niwas, 1st Floor, Mumbai R.No. 20/21 7thFloor, Khetwadi Lane, Mumbai. Pin: 400004 स्थायीलेखासं./जीआइआरसं./PAN/GIR No. : AAAFK3860C (Appellant) .. (Respondent) I.T.A. Nos.1190/M/2015 &1191/M/2015, Assessment Years: 2009-10 & 2010-11 ACIT 16(3) Vs. Kaviraj Construction Mumbai 10Atul Niwas, 1st Floor, R.No. 20/21 7thFloor, Khetwadi Lane, Mumbai. Pin: 400004 स्थायीलेखासं./जीआइआरसं./PAN/GIR No.…

ACIT 19(2), MUMBAI vs. LEKHRAJ H DOSHI, MUMBAI

Appeal of the Revenue is partly allowed

ITA 4502/MUM/2015[2010-11]Status: DisposedITAT Mumbai24 Apr 2017AY 2010-11

Bench: Shri Joginder Singh & Shri Rajendra

Section 133(6)Section 143(1)Section 143(2)

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ ए, मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “A”, MUMBAI "ी जोिग"दर "सह, "याियक सद"य एवं "ी राजे"", लेखा सद"य, के सम" । Before Shri Joginder Singh, Judicial Member and Shri Rajendra, Accountant Member ITA NO.4502 & 4503/Mum/2015 Assessment Year-2010-11 & 2011-12 ACIT-19(2), M/s Lekhraj H. Doshi, Room No.207, 24/1, 02nd Carpenter Street, बनाम/ Matru Mandir, Pathe Bapurao Marg, Vs. Mumbai-400007 Mumbai-400004 PAN No.ABPD1010C (राज"व /Revenue) ("नधा"रती /Assessee) Shri R.P. Meena CIT-DR राज"व क" ओर से / Revenue by "नधा"रती क" ओर से / Assessee by Ms. Nimisha Bothra…

ACIT 19(2), MUMBAI vs. P.B. METAL CORPORATION, MUMBAI

ITA 4150/MUM/2015[2009-10]Status: DisposedITAT Mumbai06 Apr 2017AY 2009-10
For Appellant: Shri R.S. Sharma-ARFor Respondent: Shri Arju Goradia-Sr.DR
Section 133(6)Section 254(1)

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, , , , मुंबई आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण मुंबई मुंबई “ जेजेजेजे” खंडपीठ मुंबई खंडपीठ खंडपीठ खंडपीठ Income-tax Appellate Tribunal -“J”Bench Mumbai सव"ी सव"ी सव"ी राजे"" सव"ी राजे"" राजे"",लेखा राजे"" लेखा लेखा सद"य लेखा सद"य सद"य एवं सद"य एवं एवं, राम लाल नेगी एवं राम लाल नेगी राम लाल नेगी, "याियक राम लाल नेगी "याियक "याियक सद"य "याियक सद"य सद"य सद"य Before S/Shri Rajendra,Accountant Member and Ram Lal Negi,Judicial Member आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./I.T.A./4150/Mum/2015, िनधा"रण अपील िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" /Assessment Year: 2009-10 व…

KIRAN NAVIN DOSHI,MUMBAI vs. ITO -23(2)(4), MUMBAI

In the result, the assessee’s appeal for A

ITA 2601/MUM/2016[2009-10]Status: DisposedITAT Mumbai18 Jan 2017AY 2009-10

Bench: Shri Jason P. Boaz & Shri Saktijit Deysmt. Kiran Navin Doshi Income Tax Officer-23(2)(4) D-705, Kalp Nagri C-10, Pratyksha Kar Bhavan Vs. B.R. Road, Mulund (W) Bkc, Bandra East Mumbai 400080 Mumbai Pan – Abwpd5848A Appellant Respondent

For Appellant: NoneFor Respondent: Shri Milind Rajguru
Section 143Section 143(1)Section 143(3)Section 147Section 148Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL "I" Bench, Mumbai Before Shri Jason P. Boaz, Accountant Member and Shri Saktijit Dey, Judicial Member Smt. Kiran Navin Doshi Income Tax Officer-23(2)(4) D-705, Kalp Nagri C-10, Pratyksha Kar Bhavan Vs. B.R. Road, Mulund (W) BKC, Bandra East Mumbai 400080 Mumbai PAN – ABWPD5848A Appellant Respondent Appellant by: None Respondent by: Shri Milind Rajguru Date of Hearing: 11.01.2017 Date of Pronouncement: 18.01.2017 O R D E R Per Jason P. Boaz, A.M. This appeal by the assessee is directed against the order of the CIT(A)- 40, Mumbai dated 10.02.2016 for A.Y. 2009-10. 2. The…

Killick Nixon Ltd. v. Deputy Commissioner of Income-tax (20 Taxmann.com 703) — Cited in 20 Judgments | BharatTax