Money Growth Investment & Consultants (P) Ltd. v. ITO

921 Taxmann.com 438Reported decision#18505 most cited
5

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

Judgments citing Money Growth Investment & Consultants (P) Ltd. v. ITO

ARUN AGARWAL,MUMBAI vs. ITO 24(1)(2), MUMBAI

In the result, the appeals of the assessee are partly allowed for statistical purposes

ITA 7497/MUM/2016[2011-12]Status: DisposedITAT Mumbai27 Sept 2017AY 2011-12

Bench: Shri C.N. Prasad, Hon'Ble & Shri N.K. Pradhan, Hon'Ble

For Appellant: Shri Bhupendra Shah, C.AFor Respondent: Ms. Arju Garodia
Section 131Section 133(6)Section 147

…mations the assessments were reopened by the Assessing Officer. The Ld.CIT(A) rightly sustained the reopening of assessments placing reliance on the decision of the Hon'ble Delhi High Court in the case of Money Growth Investment & Consultants (P) Ltd. v. ITO [921 Taxmann.com 438] wherein it has been held that reopening of assessment based on the statement recorded by the Investigation Wing was valid as the appellant has failed to disclose the primary facts. The Assessing Officer collected tangible materials to suggest that the appellant primarily has not disclosed true and correct particulars of income. In the ci…

ARUN AGARWAL,MUMBAI vs. ITO 24(1)(2), MUMBAI

In the result, the appeals of the assessee are partly allowed for statistical purposes

ITA 7496/MUM/2016[2010-11]Status: DisposedITAT Mumbai27 Sept 2017AY 2010-11

Bench: Shri C.N. Prasad, Hon'Ble & Shri N.K. Pradhan, Hon'Ble

For Appellant: Shri Bhupendra Shah, C.AFor Respondent: Ms. Arju Garodia
Section 131Section 133(6)Section 147

…mations the assessments were reopened by the Assessing Officer. The Ld.CIT(A) rightly sustained the reopening of assessments placing reliance on the decision of the Hon'ble Delhi High Court in the case of Money Growth Investment & Consultants (P) Ltd. v. ITO [921 Taxmann.com 438] wherein it has been held that reopening of assessment based on the statement recorded by the Investigation Wing was valid as the appellant has failed to disclose the primary facts. The Assessing Officer collected tangible materials to suggest that the appellant primarily has not disclosed true and correct particulars of income. In the ci…

ARUN AGARWAL,MUMBAI vs. ITO 24(1)(2), MUMBAI

In the result, the appeals of the assessee are partly allowed for statistical purposes

ITA 7495/MUM/2016[2009-10]Status: DisposedITAT Mumbai27 Sept 2017AY 2009-10

Bench: Shri C.N. Prasad, Hon'Ble & Shri N.K. Pradhan, Hon'Ble

For Appellant: Shri Bhupendra Shah, C.AFor Respondent: Ms. Arju Garodia
Section 131Section 133(6)Section 147

…mations the assessments were reopened by the Assessing Officer. The Ld.CIT(A) rightly sustained the reopening of assessments placing reliance on the decision of the Hon'ble Delhi High Court in the case of Money Growth Investment & Consultants (P) Ltd. v. ITO [921 Taxmann.com 438] wherein it has been held that reopening of assessment based on the statement recorded by the Investigation Wing was valid as the appellant has failed to disclose the primary facts. The Assessing Officer collected tangible materials to suggest that the appellant primarily has not disclosed true and correct particulars of income. In the ci…

ARUN AGARWAL,MUMBAI vs. ITO 24(1)(2), MUMBAI

In the result, the appeals of the assessee are partly allowed for statistical purposes

ITA 7494/MUM/2016[2008-09]Status: DisposedITAT Mumbai27 Sept 2017AY 2008-09

Bench: Shri C.N. Prasad, Hon'Ble & Shri N.K. Pradhan, Hon'Ble

For Appellant: Shri Bhupendra Shah, C.AFor Respondent: Ms. Arju Garodia
Section 131Section 133(6)Section 147

…mations the assessments were reopened by the Assessing Officer. The Ld.CIT(A) rightly sustained the reopening of assessments placing reliance on the decision of the Hon'ble Delhi High Court in the case of Money Growth Investment & Consultants (P) Ltd. v. ITO [921 Taxmann.com 438] wherein it has been held that reopening of assessment based on the statement recorded by the Investigation Wing was valid as the appellant has failed to disclose the primary facts. The Assessing Officer collected tangible materials to suggest that the appellant primarily has not disclosed true and correct particulars of income. In the ci…

ARUN AGARWAL,MUMBAI vs. ITO 24(1)(2), MUMBAI

In the result, the appeals of the assessee are partly allowed for statistical purposes

ITA 7493/MUM/2016[2007-08]Status: DisposedITAT Mumbai27 Sept 2017AY 2007-08

Bench: Shri C.N. Prasad, Hon'Ble & Shri N.K. Pradhan, Hon'Ble

For Appellant: Shri Bhupendra Shah, C.AFor Respondent: Ms. Arju Garodia
Section 131Section 133(6)Section 147

…mations the assessments were reopened by the Assessing Officer. The Ld.CIT(A) rightly sustained the reopening of assessments placing reliance on the decision of the Hon'ble Delhi High Court in the case of Money Growth Investment & Consultants (P) Ltd. v. ITO [921 Taxmann.com 438] wherein it has been held that reopening of assessment based on the statement recorded by the Investigation Wing was valid as the appellant has failed to disclose the primary facts. The Assessing Officer collected tangible materials to suggest that the appellant primarily has not disclosed true and correct particulars of income. In the ci…

Money Growth Investment & Consultants (P) Ltd. v. ITO (921 Taxmann.com 438) — Cited in 5 Judgments | BharatTax