Mumbai), DCIT v. Vipin Aggarwal

82 ITD 85Income Tax Appellate Tribunal2002#368 most cited

What is Mumbai), DCIT v. Vipin Aggarwal authority for?

Evidence corroborating entries of payments or loan/interest advancements found in seized material from a third party must specifically show the actual transfer of money from the third party to the recipient to be admissible.

237

judgments rely on this decision, according to BharatTax’s citation analysis of 367,368 Indian tax judgments — from 2015 to 2026.

Also referred to as

DCIT v. Vipin Aggarwal · 82 ITD 85 · section 132 · section 153A · seized material · third party evidence · corroboration of entries · onus of proof · actual transfer of money · cash credits

Sections most often in play

Section 153ASection 132Section 143(3)Section 292CSection 132(4)Section 132(4A)Section 69Section 142(1)

Issues it is cited on

buyback of shareshundi transactionsection 23(3)section 132(4a)dumb documentssection 292csection 158bbsection 158b(b)third party informationonus of proofsection 65bsection 269t

Judgments citing Mumbai), DCIT v. Vipin Aggarwal

Shri Sukhdev Singh Dhariwal, Gwalior vs. The DCIT 1(1), Bhopal

In the result these bunch of fourteen appeals of the assessee’s for Assessment Year 2009-10 are partly allowed for statistical purposes

ITA 702/IND/2016[2009-10]Status: DisposedITAT Indore04 Jun 2019AY 2009-10

Bench: Hon'Ble Kul Bharat & Hon'Ble Manish Borad

…addition can be made in the hand of assessee on the basis of dumb documents 5 (2005) 1 SOT 515 Whether entries found in loose Para 39-50 (Del) Nem Chand paper can have any authenticity 16 & Daga v. ACIT or evidentiary value value-in self- 21 held no 6 (2002) 82 ITD 85 Addition cannot be made on basis Para 51-62 (Mum) (TM) S.P. of entry on loose paper is has to 11 and Goyal vs. DCIT be supported by circumstantial para evidence and corroborative 15 of evidence Secon d part 7 (2008) 307 ITR The addition made by the AO Para 6 63-66 137(Guj) CIT vs. toward “on money” on the basis of Maulik Kumar K seized paper along…

Shri Sanjay Kumar Sahu, Gwalior vs. The DCIT 1(1), Bhopal

In the result these bunch of fourteen appeals of the assessee’s for Assessment Year 2009-10 are partly allowed for statistical purposes

ITA 701/IND/2016[2009-10]Status: DisposedITAT Indore04 Jun 2019AY 2009-10

Bench: Hon'Ble Kul Bharat & Hon'Ble Manish Borad

…addition can be made in the hand of assessee on the basis of dumb documents 5 (2005) 1 SOT 515 Whether entries found in loose Para 39-50 (Del) Nem Chand paper can have any authenticity 16 & Daga v. ACIT or evidentiary value value-in self- 21 held no 6 (2002) 82 ITD 85 Addition cannot be made on basis Para 51-62 (Mum) (TM) S.P. of entry on loose paper is has to 11 and Goyal vs. DCIT be supported by circumstantial para evidence and corroborative 15 of evidence Secon d part 7 (2008) 307 ITR The addition made by the AO Para 6 63-66 137(Guj) CIT vs. toward “on money” on the basis of Maulik Kumar K seized paper along…

The ACIT- 1(1), Bhopal vs. Shri Vinod Vaish, Bhopal

In the result these bunch of fourteen appeals of the assessee’s for Assessment Year 2009-10 are partly allowed for statistical purposes

ITA 189/IND/2013[2009-10]Status: DisposedITAT Indore04 Jun 2019AY 2009-10

Bench: Hon'Ble Kul Bharat & Hon'Ble Manish Borad

…addition can be made in the hand of assessee on the basis of dumb documents 5 (2005) 1 SOT 515 Whether entries found in loose Para 39-50 (Del) Nem Chand paper can have any authenticity 16 & Daga v. ACIT or evidentiary value value-in self- 21 held no 6 (2002) 82 ITD 85 Addition cannot be made on basis Para 51-62 (Mum) (TM) S.P. of entry on loose paper is has to 11 and Goyal vs. DCIT be supported by circumstantial para evidence and corroborative 15 of evidence Secon d part 7 (2008) 307 ITR The addition made by the AO Para 6 63-66 137(Guj) CIT vs. toward “on money” on the basis of Maulik Kumar K seized paper along…

ACIT, Udaipur vs. M/S. Ankit Chirag Developers Pvt. Ltd., Udaipur

ITA 295/JODH/2016[2012-13]Status: DisposedITAT Jodhpur17 Dec 2018AY 2012-13

Bench: Shri Sandeep Gosain & Shri Vikram Singh Yadav & A.C.I.T., Vs. M/S Ankit Chirag Developers Pvt. Central Circle-1, Ltd., Udaipur. 54-55, Rajdeep, New Fatehpura, Udaipur. Pan No. Aagca 9897 C

Section 132ASection 254(2)

…e from such transaction. In support of all the above arguments assessee also relied on ratio of the following decided cases. 1. Ashwni Kumar v/s ITO (1991) 39 ITD 286 (Delhi). 2. D.N.Kamani (HUF) v/s CIT (1999) 70 ITD 77, 113 (TM) 3. S.P.Goel V/s DCIT (2002) 82 ITD 85 Mumbai 4. CIT v/s Rajpalsingh Ramavat (2007) 288 ITR 498 (Allab) 5. Ram Traders v/s First Income Tax Officer, 25 ITD 599(TM) (Pat) 6. CIT v/s Dharampal Premchand Limited (2007) 295 ITR 105(Delhi) 7. CIT V/s Khazan Singh and borther (2008) 304 ITR 234(P&H) 8. CIT V/s R.K.Venketchanalam (2008) 301 ITR 236(Mad) 9. CIT V/s Maulik Kumar K shah (2008) 30…

ACIT, Udaipur vs. M/S. Ankit Chirag Developers Pvt. Ltd., Udaipur

ITA 180/JODH/2016[2011-12]Status: DisposedITAT Jodhpur17 Dec 2018AY 2011-12

Bench: Shri Sandeep Gosain & Shri Vikram Singh Yadav & A.C.I.T., Vs. M/S Ankit Chirag Developers Pvt. Central Circle-1, Ltd., Udaipur. 54-55, Rajdeep, New Fatehpura, Udaipur. Pan No. Aagca 9897 C

Section 132ASection 254(2)

…e from such transaction. In support of all the above arguments assessee also relied on ratio of the following decided cases. 1. Ashwni Kumar v/s ITO (1991) 39 ITD 286 (Delhi). 2. D.N.Kamani (HUF) v/s CIT (1999) 70 ITD 77, 113 (TM) 3. S.P.Goel V/s DCIT (2002) 82 ITD 85 Mumbai 4. CIT v/s Rajpalsingh Ramavat (2007) 288 ITR 498 (Allab) 5. Ram Traders v/s First Income Tax Officer, 25 ITD 599(TM) (Pat) 6. CIT v/s Dharampal Premchand Limited (2007) 295 ITR 105(Delhi) 7. CIT V/s Khazan Singh and borther (2008) 304 ITR 234(P&H) 8. CIT V/s R.K.Venketchanalam (2008) 301 ITR 236(Mad) 9. CIT V/s Maulik Kumar K shah (2008) 30…

Neeraj Singal, New Delhi vs. ACIT, Central Circle- 3, New Delhi

ITA 1485/DEL/2018[2010-11]Status: DisposedITAT Delhi31 Oct 2018AY 2010-11

Bench: Sh. N. K. Saini, Hon’Ble & Sh. K. N. Charyita No. 1412/Del/2018 : Asstt. Year : 2010-11 Ita No. 1413/Del/2018 : Asstt. Year : 2011-12 Ita No. 1414/Del/2018 : Asstt. Year : 2012-13 Sh. Brij Bhushan Singal, Vs Acit, W-29, Greater Kailash, Part-Ii, Central Circle-3, New Delhi-110048 New Delhi (Appellant) (Respondent) Pan No. Aefps6298M

For Appellant: Sh. S. K. Tulsiyan, AdvFor Respondent: Sh. S. S. Rana, CIT DR
Section 10(38)Section 153ASection 250Section 68

…ect to the assessee’s case. The reliance was placed on the following case laws: " Central Bureau of Investigation Vs V. C. Shukla & Ors. (1998) AIR 1406 (SC) " Addl. CIT, Bombay City-I Vs Miss Lata Mangeshkar (1974) 97 ITR 696 (Bom.) " SP Goyal Vs DCIT (2002) 82 ITD 85 (Mum.) " ITO, Mumbai Vs Synthetic Hydrocarbon, Mumabi in ITA No. 5188/Mum/2011 " Amarjit Singh Bakshi (HUF) Vs ACIT (2003) 86 ITD 13 (Del.) " Prarthana Construction (P) Ltd. Vs DCIT (2000) 118 Taxman 112 (Ahd.) " Chuharmal Vs CIT (1988) 39 Taxman 190 (SC) 38. The averments made by the assessee were summarized by the ld. CIT(A) as under: “(i) No so…

Uma Singal, New Delhi vs. ACIT, Centrl Circle-3, New Delhi

ITA 1482/DEL/2018[2010-11]Status: DisposedITAT Delhi31 Oct 2018AY 2010-11

Bench: Sh. N. K. Saini, Hon’Ble & Sh. K. N. Charyita No. 1412/Del/2018 : Asstt. Year : 2010-11 Ita No. 1413/Del/2018 : Asstt. Year : 2011-12 Ita No. 1414/Del/2018 : Asstt. Year : 2012-13 Sh. Brij Bhushan Singal, Vs Acit, W-29, Greater Kailash, Part-Ii, Central Circle-3, New Delhi-110048 New Delhi (Appellant) (Respondent) Pan No. Aefps6298M

For Appellant: Sh. S. K. Tulsiyan, AdvFor Respondent: Sh. S. S. Rana, CIT DR
Section 10(38)Section 153ASection 250Section 68

…ect to the assessee’s case. The reliance was placed on the following case laws: " Central Bureau of Investigation Vs V. C. Shukla & Ors. (1998) AIR 1406 (SC) " Addl. CIT, Bombay City-I Vs Miss Lata Mangeshkar (1974) 97 ITR 696 (Bom.) " SP Goyal Vs DCIT (2002) 82 ITD 85 (Mum.) " ITO, Mumbai Vs Synthetic Hydrocarbon, Mumabi in ITA No. 5188/Mum/2011 " Amarjit Singh Bakshi (HUF) Vs ACIT (2003) 86 ITD 13 (Del.) " Prarthana Construction (P) Ltd. Vs DCIT (2000) 118 Taxman 112 (Ahd.) " Chuharmal Vs CIT (1988) 39 Taxman 190 (SC) 38. The averments made by the assessee were summarized by the ld. CIT(A) as under: “(i) No so…

Ritu Singal, New Delhi vs. ACIT, Central Circle- 3, New Delhi

ITA 1476/DEL/2018[2010-11]Status: DisposedITAT Delhi31 Oct 2018AY 2010-11

Bench: Sh. N. K. Saini, Hon’Ble & Sh. K. N. Charyita No. 1412/Del/2018 : Asstt. Year : 2010-11 Ita No. 1413/Del/2018 : Asstt. Year : 2011-12 Ita No. 1414/Del/2018 : Asstt. Year : 2012-13 Sh. Brij Bhushan Singal, Vs Acit, W-29, Greater Kailash, Part-Ii, Central Circle-3, New Delhi-110048 New Delhi (Appellant) (Respondent) Pan No. Aefps6298M

For Appellant: Sh. S. K. Tulsiyan, AdvFor Respondent: Sh. S. S. Rana, CIT DR
Section 10(38)Section 153ASection 250Section 68

…ect to the assessee’s case. The reliance was placed on the following case laws: " Central Bureau of Investigation Vs V. C. Shukla & Ors. (1998) AIR 1406 (SC) " Addl. CIT, Bombay City-I Vs Miss Lata Mangeshkar (1974) 97 ITR 696 (Bom.) " SP Goyal Vs DCIT (2002) 82 ITD 85 (Mum.) " ITO, Mumbai Vs Synthetic Hydrocarbon, Mumabi in ITA No. 5188/Mum/2011 " Amarjit Singh Bakshi (HUF) Vs ACIT (2003) 86 ITD 13 (Del.) " Prarthana Construction (P) Ltd. Vs DCIT (2000) 118 Taxman 112 (Ahd.) " Chuharmal Vs CIT (1988) 39 Taxman 190 (SC) 38. The averments made by the assessee were summarized by the ld. CIT(A) as under: “(i) No so…

Brij Bhushan Singal, New Delhi vs. ACIT, Central Circle- 3, New Delhi

ITA 1414/DEL/2018[2012-13]Status: DisposedITAT Delhi31 Oct 2018AY 2012-13

Bench: Sh. N. K. Saini, Hon’Ble & Sh. K. N. Charyita No. 1412/Del/2018 : Asstt. Year : 2010-11 Ita No. 1413/Del/2018 : Asstt. Year : 2011-12 Ita No. 1414/Del/2018 : Asstt. Year : 2012-13 Sh. Brij Bhushan Singal, Vs Acit, W-29, Greater Kailash, Part-Ii, Central Circle-3, New Delhi-110048 New Delhi (Appellant) (Respondent) Pan No. Aefps6298M

For Appellant: Sh. S. K. Tulsiyan, AdvFor Respondent: Sh. S. S. Rana, CIT DR
Section 10(38)Section 153ASection 250Section 68

…ect to the assessee’s case. The reliance was placed on the following case laws: " Central Bureau of Investigation Vs V. C. Shukla & Ors. (1998) AIR 1406 (SC) " Addl. CIT, Bombay City-I Vs Miss Lata Mangeshkar (1974) 97 ITR 696 (Bom.) " SP Goyal Vs DCIT (2002) 82 ITD 85 (Mum.) " ITO, Mumbai Vs Synthetic Hydrocarbon, Mumabi in ITA No. 5188/Mum/2011 " Amarjit Singh Bakshi (HUF) Vs ACIT (2003) 86 ITD 13 (Del.) " Prarthana Construction (P) Ltd. Vs DCIT (2000) 118 Taxman 112 (Ahd.) " Chuharmal Vs CIT (1988) 39 Taxman 190 (SC) 38. The averments made by the assessee were summarized by the ld. CIT(A) as under: “(i) No so…

Brij Bhushan Singal, New Delhi vs. ACIT, Central Circle- 3, New Delhi

ITA 1413/DEL/2018[2011-12]Status: DisposedITAT Delhi31 Oct 2018AY 2011-12

Bench: Sh. N. K. Saini, Hon’Ble & Sh. K. N. Charyita No. 1412/Del/2018 : Asstt. Year : 2010-11 Ita No. 1413/Del/2018 : Asstt. Year : 2011-12 Ita No. 1414/Del/2018 : Asstt. Year : 2012-13 Sh. Brij Bhushan Singal, Vs Acit, W-29, Greater Kailash, Part-Ii, Central Circle-3, New Delhi-110048 New Delhi (Appellant) (Respondent) Pan No. Aefps6298M

For Appellant: Sh. S. K. Tulsiyan, AdvFor Respondent: Sh. S. S. Rana, CIT DR
Section 10(38)Section 153ASection 250Section 68

…ect to the assessee’s case. The reliance was placed on the following case laws: " Central Bureau of Investigation Vs V. C. Shukla & Ors. (1998) AIR 1406 (SC) " Addl. CIT, Bombay City-I Vs Miss Lata Mangeshkar (1974) 97 ITR 696 (Bom.) " SP Goyal Vs DCIT (2002) 82 ITD 85 (Mum.) " ITO, Mumbai Vs Synthetic Hydrocarbon, Mumabi in ITA No. 5188/Mum/2011 " Amarjit Singh Bakshi (HUF) Vs ACIT (2003) 86 ITD 13 (Del.) " Prarthana Construction (P) Ltd. Vs DCIT (2000) 118 Taxman 112 (Ahd.) " Chuharmal Vs CIT (1988) 39 Taxman 190 (SC) 38. The averments made by the assessee were summarized by the ld. CIT(A) as under: “(i) No so…

Brij Bhushan Singal, New Delhi vs. ACIT, Central Circle- 3, New Delhi

ITA 1412/DEL/2018[2010-11]Status: DisposedITAT Delhi31 Oct 2018AY 2010-11

Bench: Sh. N. K. Saini, Hon’Ble & Sh. K. N. Charyita No. 1412/Del/2018 : Asstt. Year : 2010-11 Ita No. 1413/Del/2018 : Asstt. Year : 2011-12 Ita No. 1414/Del/2018 : Asstt. Year : 2012-13 Sh. Brij Bhushan Singal, Vs Acit, W-29, Greater Kailash, Part-Ii, Central Circle-3, New Delhi-110048 New Delhi (Appellant) (Respondent) Pan No. Aefps6298M

For Appellant: Sh. S. K. Tulsiyan, AdvFor Respondent: Sh. S. S. Rana, CIT DR
Section 10(38)Section 153ASection 250Section 68

…ect to the assessee’s case. The reliance was placed on the following case laws: " Central Bureau of Investigation Vs V. C. Shukla & Ors. (1998) AIR 1406 (SC) " Addl. CIT, Bombay City-I Vs Miss Lata Mangeshkar (1974) 97 ITR 696 (Bom.) " SP Goyal Vs DCIT (2002) 82 ITD 85 (Mum.) " ITO, Mumbai Vs Synthetic Hydrocarbon, Mumabi in ITA No. 5188/Mum/2011 " Amarjit Singh Bakshi (HUF) Vs ACIT (2003) 86 ITD 13 (Del.) " Prarthana Construction (P) Ltd. Vs DCIT (2000) 118 Taxman 112 (Ahd.) " Chuharmal Vs CIT (1988) 39 Taxman 190 (SC) 38. The averments made by the assessee were summarized by the ld. CIT(A) as under: “(i) No so…

Priyanka Chopra, Mumbai vs. DCIT Cen Cir 3, Mumbai

In the result, this appeal by the Revenue stands allowed for statistical purpose

ITA 4601/MUM/2015[2011-12]Status: DisposedITAT Mumbai01 Jun 2018AY 2011-12

Bench: Shri Shamim Yahya, Am & Shri Sandeep Gosain, Jm आयकर अपील सं./I.T.A. No. 4601/Mum/2015 ("नधा"रण वष" / Assessment Year: 2011-12) Ms. Priyanka Chopra Dy. Cit, Central Circle – 3, बनाम/ 705, 706 & 806, Raj Classic, B-Wing, Mumbai Vs. Versova, Mumbai-400 061 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Acxpc 1741 R (Assessee) (Revenue) : & आयकर अपील सं./I.T.A. No. 4565/Mum/2015 ("नधा"रण वष" / Assessment Year: 2011-12) Dy. Cit, Central Circle – 3, Ms. Priyanka Chopra बनाम/ Mumbai 705, 706 & 806, Raj Classic, Vs. B-Wing, Versova, Mumbai-400 061 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Acxpc 1741 R (Revenue) : (Assessee) आयकर अपील सं./I.T.A. No. 4569/Mum/2015 ("नधा"रण वष" / Assessment Year: 2011-12) Dy. Cit, Central Circle – 3, Mrs. Madhu Ashok Chopra बनाम/ Room No. 905, Old Cgo Building 705, 706 & 806, Raj Classic, Annex, M. K. Road, B-Wing, Versova, Mumbai-400 061 Vs. Mumbai-400 020 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Acepc 5502 F (Revenue) : (Assessee) : Shri Naresh Kumar Assessee By : Shri B. Srinivas Revenue By सुनवाई क" तार"ख / : 15.03.2018 Date Of Hearing घोषणा क" तार"ख / : 01.06.2018 Date Of Pronouncement आदेश / O R D E R Per Shamim Yahya, A. M.: These Are Appeals Relating To Two Different Assessee’S. Since The Issues Are Common & Connected & The Appeals Were Heard Together These Are Being Consolidated

For Appellant: Shri B. Srinivas

…आयकर अपील"य अ"धकरण “एच” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI SHAMIM YAHYA, AM AND SHRI SANDEEP GOSAIN, JM आयकर अपील सं./I.T.A. No. 4601/Mum/2015 ("नधा"रण वष" / Assessment Year: 2011-12) Ms. Priyanka Chopra Dy. CIT, Central Circle – 3, बनाम/ 705, 706 & 806, Raj Classic, B-Wing, Mumbai Vs. Versova, Mumbai-400 061 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. ACXPC 1741 R (Assessee) (Revenue) : & आयकर अपील सं./I.T.A. No. 4565/Mum/2015 ("नधा"रण वष" / Assessment Year: 2011-12) Dy. CIT, Central Circle – 3, Ms. Priyanka Chopra बनाम/ Mumbai 705, 706 & 806, Raj Classic, Vs. B-Wing,…

DCIT Cen Cir 1(3), Mumbai vs. Priyanka Chopra, Mumbai

In the result, this appeal by the Revenue is partly allowed

ITA 2523/MUM/2015[2007-08]Status: DisposedITAT Mumbai16 Jan 2018AY 2007-08

Bench: Shri Shamim Yahya, Am & Shri Sandeep Gosain, Jm आयकर अपील सं./I.T.A. No. 2523/Mum/2015 ("नधा"रण वष" / Assessment Year: 2007-08) Dy. Cit, Central Circle-1(3), Ms. Priyanka Chopra Room No. 905, Old Cgo Building 705, 706 & 806, Raj Classic, बनाम/ Annex, M. K. Road, B-Wing, Versova, Vs. Mumbai-20 Mumbai-400 061 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Acxpc 1741 R (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : Shri Rahul Raman ""यथ" क" ओर से/Respondent By : Shri Naresh Kumar & Shri Yogesh Joijode सुनवाई क" तार"ख / : 02.11.2017 Date Of Hearing घोषणा क" तार"ख / : 16.01.2018 Date Of Pronouncement आदेश / O R D E R Per Shamim Yahya, A. M.: This Appeal By The Revenue Is Directed Against The Order By The Commissioner Of Income Tax (Appeals) Dated 12.02.2015 & Pertains To The Assessment Year 2007- 08. 2. The Grounds Of Appeal Read As Under:

For Appellant: Shri Rahul RamanFor Respondent: Shri Naresh Kumar &
Section 132

…आयकर अपील"य अ"धकरण “एच” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI SHAMIM YAHYA, AM AND SHRI SANDEEP GOSAIN, JM आयकर अपील सं./I.T.A. No. 2523/Mum/2015 ("नधा"रण वष" / Assessment Year: 2007-08) Dy. CIT, Central Circle-1(3), Ms. Priyanka Chopra Room No. 905, Old CGO Building 705, 706 & 806, Raj Classic, बनाम/ Annex, M. K. Road, B-Wing, Versova, Vs. Mumbai-20 Mumbai-400 061 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. ACXPC 1741 R (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant by : Shri Rahul Raman ""यथ" क" ओर से/Respondent by : Shri Naresh Kumar & Shri Yo…

DCIT Cen Cir 1(3), Mumbai vs. Studio Aesthetic Health & Hospitality P.Ltd, Mumbai

In the result, the appeals by the Revenue are allowed and the cross objection by the assessee stands dismissed

ITA 2525/MUM/2015[2010-11]Status: DisposedITAT Mumbai15 Nov 2017AY 2010-11

Bench: Shri Shamim Yahya, Am & Shri Sandeep Gosain, Jm आयकर अपील सं./I.T.A. Nos. 2525 & 2526/Mum/2015 ("नधा"रण वष" / Assessment Years: 2010-11 & 2011-12) Dy. Cit-Central Circle-1(3), Studio Aethetic Health & Room No. 905, Old Cgo Building Hospitality Pvt. Ltd. बनाम/ Annex, M. K. Road, Mumbai-20 No.1, Home Worth, 7Th Cross Road, Gulmohar Colony, Vs. Jvpd Scheme, Vile Parle (W), Mumbai-400 056 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aancs 6615 D (Revenue) : (Assessee) C.O. Nos. 232 & 233/Mum/2017 (Arising Out Of Ita Nos. 2525 & 2526/Mum/2015) ("नधा"रण वष" / Assessment Years: 2010-11 & 2011-12) Studio Aethetic Health & Hospitality Dy. Cit-Central Circle-1(3), Pvt. Ltd. Room No. 905, Old Cgo Building बनाम/ No.1, Home Worth, Annex, M. K. Road, Mumbai-20 7Th Cross Road, Gulmohar Colony, Vs. Jvpd Scheme, Vile Parle (W), Mumbai-400 056 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aancs 6615 D (Assessee) (Revenue) : Revenue By : Shri Rahul Raman : Shri Naresh Kumar With Assessee By Shri Yogesh Joijode सुनवाई क" तार"ख / : 12.09.2017 Date Of Hearing घोषणा क" तार"ख / : 15.11.2017 Date Of Pronouncement C.O. Nos. 232 & 233/Mum/2017 आदेश / O R D E R Per Shamim Yahya, A. M.: These Are Appeals By The Revenue & The Cross Objections By The Assessee Emanating Out Of The Respective Orders Of The Commissioner Of Income Tax (Appeals), Mumbai (‘Cit(A)’ For Short) For The Assessment Years 2010-11 & 2011-12. Since The Issues Are Identical & The Appeals Were Heard Together, These Are Being Consolidated & Disposed Off By This Common Order.

For Respondent: Shri Rahul Raman
Section 132Section 132(4)Section 133ASection 143(3)Section 153D

…held that the A.O. was not justified in estimating sales on the basis of loose slips without substantiating and without having any iota of evidence. A similar view has also been taken by the Mumbai Bench of the Tribunal in the case of S.P.Goyal v DC1T ( 2002) 82 ITD 85 (Mum) (TM), wherein it has been held that in the absence of evidence to show that the assessee invested in any property or any corroborative evidence, addition cannot be sustained on the basis of mere rough noting on loose sheets. Uncorroborated loose sheets or registers found during the search addition is deleted. Therefore the addition is deleted…

Fourways Travels P.Ltd, Mumbai vs. Asst CIT Cen Cir 47, Mumbai

In the result, the assessee’s appeal for A

ITA 915/MUM/2015[2011-12]Status: DisposedITAT Mumbai26 Oct 2016AY 2011-12

Bench: Shri Jason P. Boaz & Shri Sandeep Gosain Acit, Central Circle 8(4) M/S. Fourways Travels P. Ltd. Room No. 658, 6Th Floor 214/8, Ground Floor Aaayakar Bhavan Vs. Raheja Centre, Free Press M.K. Road, Mumbai 400020 Journal Marg, Nariman Point Mumbai 400021 Pan – Aaacf0730F Appellant Respondent M/S. Fourways Travels P. Ltd. Acit, Central Circle-47 214/8, Ground Floor Mumbai Raheja Centre, Free Press Vs. Journal Marg, Nariman Point Mumbai 400021 Pan – Aaacf0730F Appellant Respondent

For Appellant: Shri Ajay R. SinghFor Respondent: Shri Pratap Singh
Section 132Section 143(3)

…tion. Therefore, the appellant's explanation is acceptable in the light of the Honourable Supreme Court decision in CIT vs M/s. Fourways Travels P. Ltd. Kalyanasundaram ( 2007) 294 ITR 49 (SC) and Honourable Mumbai Tribunal decision in SP Goyal vs DCIT (2002) 82 ITD 85 ( Mum Tribunal).” 5.2 We have heard the rival contentions of both the learned D.R. for Revenue and the learned counsel for the assessee and have perused and carefully considered the material on record. We find that the learned CIT(A), after considering the remand report filed by the AO and the concerned seized material, on the basis of which the af…

Asst CIT CC 8(4), Mumbai vs. Fourways Travels P.Ltd, Mumbai

In the result, the assessee’s appeal for A

ITA 753/MUM/2015[2011-12]Status: DisposedITAT Mumbai26 Oct 2016AY 2011-12

Bench: Shri Jason P. Boaz & Shri Sandeep Gosain Acit, Central Circle 8(4) M/S. Fourways Travels P. Ltd. Room No. 658, 6Th Floor 214/8, Ground Floor Aaayakar Bhavan Vs. Raheja Centre, Free Press M.K. Road, Mumbai 400020 Journal Marg, Nariman Point Mumbai 400021 Pan – Aaacf0730F Appellant Respondent M/S. Fourways Travels P. Ltd. Acit, Central Circle-47 214/8, Ground Floor Mumbai Raheja Centre, Free Press Vs. Journal Marg, Nariman Point Mumbai 400021 Pan – Aaacf0730F Appellant Respondent

For Appellant: Shri Ajay R. SinghFor Respondent: Shri Pratap Singh
Section 132Section 143(3)

…tion. Therefore, the appellant's explanation is acceptable in the light of the Honourable Supreme Court decision in CIT vs M/s. Fourways Travels P. Ltd. Kalyanasundaram ( 2007) 294 ITR 49 (SC) and Honourable Mumbai Tribunal decision in SP Goyal vs DCIT (2002) 82 ITD 85 ( Mum Tribunal).” 5.2 We have heard the rival contentions of both the learned D.R. for Revenue and the learned counsel for the assessee and have perused and carefully considered the material on record. We find that the learned CIT(A), after considering the remand report filed by the AO and the concerned seized material, on the basis of which the af…

Biswanath Agarwal, Purulia vs. ACIT, Circle - 1, Asansol

In the result, the appeal of the assessee in ITA No

ITA 238/KOL/2009[1991-92]Status: DisposedITAT Kolkata28 Oct 2015AY 1991-92

Bench: : Shri M. Balaganesh & Shri S.S. Viswanethra Ravi

For Appellant: Shri Subash AgarwalFor Respondent: Shri Sanjit Kr. Das, JCIT, ld.DR
Section 143(3)Section 144Section 69

…e loose sheets seized by the department at the time of search, which cannot be construed as books of account. The ld.AR also placed his reliance on the decision of the Third Member’s decision of ITAT Mumbai in the case of S.P. Goel Vs. DCIT reported in (2002) 82 ITD 85 (Mum.)(TM) in support of his contention, wherein it was held as under:- “During the course of search of the premises, certain documents were seized, consisting of 10 loose sheets. Out of this, one sheet of paper was marked which contained certain handwritings by the assessee. The said handwriting was on the loose diary sheet of November 1992 and a…