N.K. Industries Ltd. v. DCIT

72 Taxmann.com 289High Court2016#812 most cited

What is N.K. Industries Ltd. v. DCIT authority for?

When there is a categorical finding that purchases are bogus and from fictitious suppliers, the Assessing Officer is justified in making a 100% addition of the bogus purchase amount under Section 69C, rather than restricting the disallowance to merely the profit margin. This position has been upheld by the Supreme Court through the dismissal of the assessee's SLP.

127

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2026.

Also referred to as

N.K. Industries Ltd. v. DCIT · Section 69C · bogus purchases · unexplained expenditure · 100% addition · fictitious suppliers · disallowance of purchases · profit margin · rejection of books of account · Section 145(3)

Sections most often in play

Section 69CSection 147Section 148Section 133(6)Section 143(3)Section 142(1)Section 68Section 145(3)

Issues it is cited on

section 158bcpenny stockunexplained expenditureentry operatorsection 145(3)section 132(4a)section 69csection 145rejection of books of accountprincipal commissioner of income-taxaccommodation entryborrowed satisfaction

Judgments citing N.K. Industries Ltd. v. DCIT

ACIT, Central Circle- 28, New Delhi vs. Agson Global Pvt. Ltd., Delhi

Appeals of the assessee are partly allowed and 6 appeals of the ld AO are dismissed

ITA 5267/DEL/2019[2015-16]Status: DisposedITAT Delhi31 Oct 2019AY 2015-16

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Shri Sanjay Goyal, CIT DR
Section 139Section 143Section 153A

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A”: NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No. 3741, 3742, 3743, 3744, 3745 & 3746/Del/2019 (Assessment Year: 2012-13 to 2017-18) Agson Global Pvt. Ltd, Vs. The Assistant A-25, Nirman Vihar, New Delhi Commissioner of Income Tax , Central Circle-28, New Delhi (Appellant) (Respondent) ITA No. 5264, 5265, 5266, 5267, 5268 & 5269/Del/2019 (Assessment Year: 2012-13 to 2017-18) The Assistant Commissioner of Vs. Agson Global Pvt. Ltd, Income Tax , A-25, Nirman Vihar, New Central Circle-28, Delhi New Delhi (A…

ACIT, Central Circle- 28, New Delhi vs. Agson Global Pvt. Ltd., Delhi

Appeals of the assessee are partly allowed and 6 appeals of the ld AO are dismissed

ITA 5266/DEL/2019[2014-15]Status: DisposedITAT Delhi31 Oct 2019AY 2014-15

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Shri Sanjay Goyal, CIT DR
Section 139Section 143Section 153A

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A”: NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No. 3741, 3742, 3743, 3744, 3745 & 3746/Del/2019 (Assessment Year: 2012-13 to 2017-18) Agson Global Pvt. Ltd, Vs. The Assistant A-25, Nirman Vihar, New Delhi Commissioner of Income Tax , Central Circle-28, New Delhi (Appellant) (Respondent) ITA No. 5264, 5265, 5266, 5267, 5268 & 5269/Del/2019 (Assessment Year: 2012-13 to 2017-18) The Assistant Commissioner of Vs. Agson Global Pvt. Ltd, Income Tax , A-25, Nirman Vihar, New Central Circle-28, Delhi New Delhi (A…

ACIT, Central Circle- 28, New Delhi vs. Agson Global Pvt. Ltd., Delhi

Appeals of the assessee are partly allowed and 6 appeals of the ld AO are dismissed

ITA 5265/DEL/2019[2013-14]Status: DisposedITAT Delhi31 Oct 2019AY 2013-14

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Shri Sanjay Goyal, CIT DR
Section 139Section 143Section 153A

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A”: NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No. 3741, 3742, 3743, 3744, 3745 & 3746/Del/2019 (Assessment Year: 2012-13 to 2017-18) Agson Global Pvt. Ltd, Vs. The Assistant A-25, Nirman Vihar, New Delhi Commissioner of Income Tax , Central Circle-28, New Delhi (Appellant) (Respondent) ITA No. 5264, 5265, 5266, 5267, 5268 & 5269/Del/2019 (Assessment Year: 2012-13 to 2017-18) The Assistant Commissioner of Vs. Agson Global Pvt. Ltd, Income Tax , A-25, Nirman Vihar, New Central Circle-28, Delhi New Delhi (A…

ACIT, Central Circle- 28, New Delhi vs. Agson Global Pvt. Ltd., Delhi

Appeals of the assessee are partly allowed and 6 appeals of the ld AO are dismissed

ITA 5264/DEL/2019[2012-13]Status: DisposedITAT Delhi31 Oct 2019AY 2012-13

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Shri Sanjay Goyal, CIT DR
Section 139Section 143Section 153A

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A”: NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No. 3741, 3742, 3743, 3744, 3745 & 3746/Del/2019 (Assessment Year: 2012-13 to 2017-18) Agson Global Pvt. Ltd, Vs. The Assistant A-25, Nirman Vihar, New Delhi Commissioner of Income Tax , Central Circle-28, New Delhi (Appellant) (Respondent) ITA No. 5264, 5265, 5266, 5267, 5268 & 5269/Del/2019 (Assessment Year: 2012-13 to 2017-18) The Assistant Commissioner of Vs. Agson Global Pvt. Ltd, Income Tax , A-25, Nirman Vihar, New Central Circle-28, Delhi New Delhi (A…

Agson Global Pvt. Ltd, Delhi vs. ACIT CC-28, New Delhi

Appeals of the assessee are partly allowed and 6 appeals of the ld AO are dismissed

ITA 3746/DEL/2019[2017-18]Status: DisposedITAT Delhi31 Oct 2019AY 2017-18

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Shri Sanjay Goyal, CIT DR
Section 139Section 143Section 153A

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A”: NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No. 3741, 3742, 3743, 3744, 3745 & 3746/Del/2019 (Assessment Year: 2012-13 to 2017-18) Agson Global Pvt. Ltd, Vs. The Assistant A-25, Nirman Vihar, New Delhi Commissioner of Income Tax , Central Circle-28, New Delhi (Appellant) (Respondent) ITA No. 5264, 5265, 5266, 5267, 5268 & 5269/Del/2019 (Assessment Year: 2012-13 to 2017-18) The Assistant Commissioner of Vs. Agson Global Pvt. Ltd, Income Tax , A-25, Nirman Vihar, New Central Circle-28, Delhi New Delhi (A…

Agson Global Pvt. Ltd, Delhi vs. ACIT Central Circle-28, New Delhi

Appeals of the assessee are partly allowed and 6 appeals of the ld AO are dismissed

ITA 3745/DEL/2019[2016-17]Status: DisposedITAT Delhi31 Oct 2019AY 2016-17

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Shri Sanjay Goyal, CIT DR
Section 139Section 143Section 153A

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A”: NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No. 3741, 3742, 3743, 3744, 3745 & 3746/Del/2019 (Assessment Year: 2012-13 to 2017-18) Agson Global Pvt. Ltd, Vs. The Assistant A-25, Nirman Vihar, New Delhi Commissioner of Income Tax , Central Circle-28, New Delhi (Appellant) (Respondent) ITA No. 5264, 5265, 5266, 5267, 5268 & 5269/Del/2019 (Assessment Year: 2012-13 to 2017-18) The Assistant Commissioner of Vs. Agson Global Pvt. Ltd, Income Tax , A-25, Nirman Vihar, New Central Circle-28, Delhi New Delhi (A…

Agson Global Pvt. Ltd, Delhi vs. ACIT CC-28, New Delhi

Appeals of the assessee are partly allowed and 6 appeals of the ld AO are dismissed

ITA 3744/DEL/2019[2015-16]Status: DisposedITAT Delhi31 Oct 2019AY 2015-16

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Shri Sanjay Goyal, CIT DR
Section 139Section 143Section 153A

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A”: NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No. 3741, 3742, 3743, 3744, 3745 & 3746/Del/2019 (Assessment Year: 2012-13 to 2017-18) Agson Global Pvt. Ltd, Vs. The Assistant A-25, Nirman Vihar, New Delhi Commissioner of Income Tax , Central Circle-28, New Delhi (Appellant) (Respondent) ITA No. 5264, 5265, 5266, 5267, 5268 & 5269/Del/2019 (Assessment Year: 2012-13 to 2017-18) The Assistant Commissioner of Vs. Agson Global Pvt. Ltd, Income Tax , A-25, Nirman Vihar, New Central Circle-28, Delhi New Delhi (A…

ITO - 27 (1)(4), Mumbai vs. Deepak Enterprises, Mumbai

The appeal stands dismissed

ITA 5720/MUM/2018[2009-10]Status: DisposedITAT Mumbai10 Oct 2019AY 2009-10

Bench: Hon’Ble Shri Saktijit Dey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri Sanjay Mehta-Ld. ARFor Respondent: Ms. Jothilakshmi Nayak- Ld. DR
Section 133(6)Section 143(1)Section 143(2)Section 143(3)Section 148

…ases, which learned first appellate authority has rightly done so. Therefore, finding estimation of 12.5% to be quite fair and reasonable, we dismiss the appeal. 5. So far as the decision of Hon’ble Gujarat High Court rendered in N.K. Industries Ltd. Vs DCIT [72 Taxmann.com 289] is concerned, we find that the facts of that case has already been distinguished by Hon’ble Bombay High Court in Pr.CIT Vs. M/s Mohommad Haji Adam & Co. [ITA No.1004 & others of 2016, dated 11/02/2019] wherein Hon’ble Court has ITA Nos.5720-21/Mum/2018 Deepak Enterprises Assessment Years - 2009-10 & 2010-11 approved the estimation, on sim…

ITO 19 (2)(3), Mumbai vs. Mr. Mohammed A. Kathawala, Mumbai

The appeal stands dismissed

ITA 5714/MUM/2018[2009-10]Status: DisposedITAT Mumbai10 Oct 2019AY 2009-10

Bench: Hon’Ble Shri Saktijit Dey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Ms. Jothilakshmi Nayak-Ld. DRFor Respondent: None
Section 133(6)Section 143(1)Section 143(2)Section 144Section 148

…nst such bogus purchases, which learned first appellate authority has rightly done. Therefore, finding no infirmity in the impugned order, we dismiss the appeal. 6. So far as the decision of Hon’ble Gujarat High Court rendered in N.K. Industries Ltd. Vs DCIT [72 Taxmann.com 289] is concerned, we find that the facts of that case has already been distinguished by Hon’ble Bombay High Court in Pr.CIT Vs. M/s Mohommad Haji Adam & Co. [ITA No.1004 & others of 2016, dated 11/02/2019] wherein Hon’ble Court has approved the estimation, on similar factual matrix, based on Gross Profit Rate. Therefore, concurring with the a…

ACIT- 27 (3), Mumbai vs. Rajesh Rupo Jagasia, Mumbai

The appeal stands dismissed

ITA 5712/MUM/2018[2010-11]Status: DisposedITAT Mumbai10 Oct 2019AY 2010-11

Bench: Hon’Ble Shri Saktijit Dey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Ms. K.Jothilakshmi Nayak-Ld. DRFor Respondent: Adjournment Declined
Section 133(6)Section 143(1)Section 143(2)Section 143(3)Section 148Section 40A(3)Section 69C

…such bogus purchases, which learned first appellate authority has rightly done so. Therefore, finding no infirmity in the impugned order, we dismiss the appeal. 6. So far as the decision of Hon’ble Gujarat High Court rendered in N.K. Industries Ltd. Vs DCIT [72 Taxmann.com 289] is concerned, we find that the facts of that case has already been distinguished by Hon’ble Bombay High Court in Pr.CIT Vs. M/s Mohommad Haji Adam & Co. [ITA No.1004 & others of 2016, dated 11/02/2019] wherein Hon’ble Court has 5 Rajesh Rupo Jagasia Assessment Year-2010-11 approved the estimation, on similar factual matrix, based on Gross…

ITO WD- 1 (2), Thane vs. Machine & Controls, Mumbai

The appeal stands dismissed

ITA 5415/MUM/2018[2011-12]Status: DisposedITAT Mumbai10 Oct 2019AY 2011-12

Bench: Hon’Ble Shri Saktijit Dey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Ms. Jothilakshmi Nayak-Ld. DRFor Respondent: None
Section 133(6)Section 143(1)Section 143(2)Section 143(3)Section 148

…es, which learned first appellate authority has rightly done so. Therefore, finding the estimation of 20% to be quite fair and reasonable, we dismiss the appeal. 5. So far as the decision of Hon’ble Gujarat High Court rendered in N.K. Industries Ltd. Vs DCIT [72 Taxmann.com 289] is concerned, we find that the facts of that case has already been distinguished by Hon’ble Bombay High Court in Pr.CIT Vs. M/s Mohommad Haji Adam & Co. [ITA No.1004 & others of 2016, dated 11/02/2019] wherein Hon’ble Court has approved the estimation, on similar factual matrix, based on Gross Profit Rate. Therefore, concurring with the a…

ACIT - Circle-3, Kalyan vs. Uday Bharatkumar Mehta, Mumbai

The appeal stands dismissed

ITA 5697/MUM/2018[2011-12]Status: DisposedITAT Mumbai09 Oct 2019AY 2011-12

Bench: Hon’Ble Shri Saktijit Dey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Ms.K. Jothilakhsmi Nayak–Ld. DRFor Respondent: Shri Marlon Rego- Ld. AR
Section 143(1)Section 143(3)Section 69C

…1 Uday Bharatkumar Mehta Assessment Year-2011-12 आयकर अपीलीय अिधकरण “एक-सद" मामला” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI माननीय "ी श""जीत दे, "ाियक सद" एवं माननीय "ी मनोज कुमार अ"वाल, लेखा सद" के सम"। BEFORE HON’BLE SHRI SAKTIJIT DEY, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ I.T.A. No.5697/Mum/2018 (िनधा"रण वष" / Assessment Year:2011-12) ACIT- Circle-3 Kalyan Shri Uday Bharatkumar Mehta 2nd Floor, Rani Mansion Prop. Of M/s. Akshat Chemicals बनाम/ Murbad Road 2/B, Anant Apartment Vs. Kalyan (W)-421 301. Senapati Bapat Marg Dombivli (E), Dist. Thane-421 201. "…

ITO - WD- 32 (1)(3), Mumbai vs. Bijal Nirish Masalia, Mumbai

The appeal stands dismissed

ITA 6170/MUM/2018[2010-11]Status: DisposedITAT Mumbai12 Sept 2019AY 2010-11

Bench: Hon’Ble Shri Mahavir Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri Nishit M. Gandhi-Ld.ARFor Respondent: Shri Ashutosh Rajhans-Ld.DR
Section 133(6)Section 143(1)Section 143(2)Section 143(3)Section 147Section 148

…1 A.Y. 2010-11 Bijal Nirish Masalia आयकर अपीलीय अिधकरण “एक-सद" मामला” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI माननीय "ी महावीर िसंह, "ाियक सद" एवं माननीय "ी मनोज कुमार अ"वाल ,लेखा सद" के सम"। BEFORE HON’BLE SHRI MAHAVIR SINGH, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ I.T.A. No.6170/Mum/2018 (िनधा"रण वष" / Assessment Year:2010-11) Income tax Officer-32(1)(3) Bijal Nirish Masalia C-11, 2nd Floor, Room No.210 A/102, Megha Apts. बनाम/ Vs. 9th Carter Road, Borivali(E) Pratyakshkar Bhavan, BKC Bandra (East), Mumbai-400 051. Mumbai-400 066. "थायीलेखासं./जीआइआरसं./PAN…

ACIT - 27(1), Navi Mumbai vs. Bhagwati Interiors, Mumbai

The appeal stands dismissed

ITA 4979/MUM/2018[2012-13]Status: DisposedITAT Mumbai09 Sept 2019AY 2012-13

Bench: Hon’Ble Shri Mahavir Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri Prateek Jain-Ld.ARFor Respondent: Shri Ashutosh Rajhans-Ld.DR
Section 143(3)

…thority has rightly done. Therefore, concurring with the approach of learned first appellate authority in restricting the additions to 12.5%, we dismiss the appeal. So far as the decision of Hon’ble Gujarat High Court rendered in N.K. Industries Ltd. Vs DCIT [72 Taxmann.com 289] is concerned, we find that the facts 4 A.Y. 2012-13 M/s. Bhagwati Interiors of that case has already been distinguished by Hon’ble Bombay High Court in Pr.CIT Vs. M/s Mohommad Haji Adam & Co. [ITA No.1004 & others of 2016, dated 11/02/2019] wherein Hon’ble Court has approved the estimation, on similar factual matrix, based on Gross Profi…

ITO - 27(1)(4), Mumbai vs. Dushyant U. Bhatia, Mumbai

The appeal stands dismissed

ITA 4977/MUM/2018[2009-10]Status: DisposedITAT Mumbai09 Sept 2019AY 2009-10

Bench: Hon’Ble Shri Mahavir Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Ms. Mallika Devendra-Ld. ARFor Respondent: Shri Ashutosh Rajhans-Ld.DR
Section 133(6)Section 142(1)Section 143(1)Section 143(3)Section 147Section 148

…1 A.Y.2009-10 Dushyant U Bhatia आयकर अपील"य अ"धकरण “एक-सद" मामला” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI माननीय "ी महावीर "संह, "या"यक सद"य एवं माननीय "ी मनोज कुमार अ"वाल ,लेखा सद"य के सम"। BEFORE HON’BLE SHRI MAHAVIR SINGH, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ I.T.A. No.4977/Mum/2018 (िनधा"रण वष" / Assessment Year:2009-10) Income tax Officer-27(1)(4) Dushyant U. Bhatia Tower 6, 4th Floor बनाम/ B-14, Shivsagar CHS, 180 Room No.409, Vashi Railway Station Complex, Garodia Nagar Vs. Vashi, Navi Mumbai. Ghatkopar (E), Mumbai-400 077. "थायीलेखासं./जीआइआरसं./…

ITO 27(1)(4), Navi Mumbai vs. Dattakumar Pandharinath Jambavalikar, Mumbai

The appeals stand dismissed

ITA 4976/MUM/2018[2009-10]Status: DisposedITAT Mumbai09 Sept 2019AY 2009-10

Bench: Hon’Ble Shri Mahavir Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: NoneFor Respondent: Shri Ashutosh Rajhans-Ld.DR
Section 143(1)Section 143(2)Section 143(3)Section 147Section 148

…1 Dattakumar Pandharinath Jambavalikar Assessment Years 2009-10 & 2010-11 आयकर अपीलीय अिधकरण “एक-सद" मामला” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI माननीय "ी महावीर िसंह, "ाियक सद" एवं माननीय "ी मनोज कुमार अ"वाल ,लेखा सद" के सम"। BEFORE HON’BLE SHRI MAHAVIR SINGH, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ I.T.A. No.4976/Mum/2018 (िनधा"रण वष" / Assessment Year:2009-10) & आयकरअपील सं./ I.T.A. No.4970/Mum/2018 (िनधा"रण वष" / Assessment Year:2010-11) Income tax Officer-27(1)(4) Dattakumar Pandharinath Jamavalikar Tower 6, 4th Floor 10, Lilla Vila, Govandi Road बना…

ITO - 27(1)(4), Mumbai vs. Darshak Bharat Shah, Mumbai

The appeal stands dismissed

ITA 4975/MUM/2018[2009-10]Status: DisposedITAT Mumbai09 Sept 2019AY 2009-10

Bench: Hon’Ble Shri Mahavir Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ I.T.A. No.4975/Mum/2018 (िनधा"रण वष" / Assessment Year:2009-10) Income Tax Officer-27(1)(4) Darshak Bharat Shah Tower 6, 4Th Floor बनाम/ A-6, 2Nd Floor, Mahavir Apartment Room No.409, Vashi Railway Station Complex, Pant Nagar, Ghatkopar (W) Vs. Vashi, Navi Mumbai. Mumbai-400 075. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aafps-7481-J (अपीलाथ"/Appellant) (""थ" / Respondent) : Revenue By : Shri Ashutosh Rajhans-Ld.Dr Assessee By : Letter Dated 27/08/2019 सुनवाई की तारीख/ : 09/09/2019 Date Of Hearing घोषणा की तारीख / : 09/09/2019 Date Of Pronouncement

For Appellant: Letter dated 27/08/2019For Respondent: Shri Ashutosh Rajhans-Ld.DR
Section 133(6)Section 142(1)Section 143(1)Section 143(3)Section 147Section 148

…ore, concurring with the approach of learned first appellate authority A.Y.2009-10 Darshak Bharat Shah in restricting the additions to 12.5%, we dismiss the appeal. So far as the decision of Hon’ble Gujarat High Court rendered in N.K. Industries Ltd. Vs DCIT [72 Taxmann.com 289] is concerned, we find that the facts of that case has already been distinguished by Hon’ble Bombay High Court in Pr.CIT Vs. M/s Mohommad Haji Adam & Co. [ITA No.1004 & others of 2016, dated 11/02/2019] wherein Hon’ble Court has approved the estimation, on similar factual matrix, based on Gross Profit Rate. 4. In result, the appeal stands…

ITO 27 (1)(4), Mumbai vs. Darshak Designer & Consultant, Mumbai

The appeal stands dismissed

ITA 4974/MUM/2018[2009-10]Status: DisposedITAT Mumbai09 Sept 2019AY 2009-10

Bench: Hon’Ble Shri Mahavir Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: NoneFor Respondent: Shri Ashutosh Rajhans-Ld.DR
Section 133(6)Section 142(1)Section 143(1)Section 143(3)Section 147Section 148

…thority has rightly done. Therefore, concurring with the approach of learned first appellate authority in restricting the additions to 12.5%, we dismiss the appeal. So far as the decision of Hon’ble Gujarat High Court rendered in N.K. Industries Ltd. Vs DCIT [72 Taxmann.com 289] is concerned, we find that the facts of that case has already been distinguished by Hon’ble Bombay High Court in Pr.CIT Vs. M/s Mohommad Haji Adam & Co. [ITA No.1004 & others of 2016, dated 11/02/2019] wherein Hon’ble Court has approved the estimation, on similar factual matrix, based on Gross Profit Rate. 4. In result, the appeal stands…

ITO - 27 (1)(4), Mumbai vs. Darshan Arvind Sanghvi, Mumbai

The appeal stands dismissed

ITA 4973/MUM/2018[2009-10]Status: DisposedITAT Mumbai09 Sept 2019AY 2009-10

Bench: Hon’Ble Shri Mahavir Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ I.T.A. No.4973/Mum/2018 (िनधा"रण वष" / Assessment Year:2009-10) Income Tax Officer-27(1)(4) Darshan Arvind Sanghvi बनाम/ Tower 6, 4Th Floor 2/21, Kanji Mistry Building, Room No.409, Vashi Railway Station Complex, 2, Sanghani Estate Vs. Vashi, Navi Mumbai. Ghatkopar (W), Mumbai-400 077. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Ancps-1673-A (अपीलाथ"/Appellant) (""थ" / Respondent) : Revenue By : Shri Ashutosh Rajhans-Ld.Dr Assessee By : Ms. Radha Halbe-Ld. Ar सुनवाई की तारीख/ : 09/09/2019 Date Of Hearing घोषणा की तारीख / : 09/09/2019 Date Of Pronouncement

For Appellant: Ms. Radha Halbe-Ld. ARFor Respondent: Shri Ashutosh Rajhans-Ld.DR
Section 143(1)Section 144Section 147Section 148

…Sanghvi has rightly done. Therefore, concurring with the approach of learned first appellate authority in restricting the additions to 12.5%, we dismiss the appeal. So far as the decision of Hon’ble Gujarat High Court rendered in N.K. Industries Ltd. Vs DCIT [72 Taxmann.com 289] is concerned, we find that the facts of that case has already been distinguished by Hon’ble Bombay High Court in Pr.CIT Vs. M/s Mohommad Haji Adam & Co. [ITA No.1004 & others of 2016, dated 11/02/2019] wherein Hon’ble Court has approved the estimation, on similar factual matrix, based on Gross Profit Rate. 5. In result, the appeal stands…

ITO 27 (1)(4), Mumbai vs. Dinesh Ramji Bhanushali, Navi Mumbai

The appeal stands dismissed

ITA 4972/MUM/2018[2009-10]Status: DisposedITAT Mumbai09 Sept 2019AY 2009-10

Bench: Hon’Ble Shri Mahavir Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: NoneFor Respondent: Shri Ashutosh Rajhans-Ld.DR
Section 133(6)Section 142(1)Section 143(1)Section 143(3)Section 147Section 148

…thority has rightly done. Therefore, concurring with the approach of learned first appellate authority in restricting the additions to 12.5%, we dismiss the appeal. So far as the decision of Hon’ble Gujarat High Court rendered in N.K. Industries Ltd. Vs DCIT [72 Taxmann.com 289] is concerned, we find that the facts of that case has already been distinguished by Hon’ble Bombay High Court in Pr.CIT Vs. M/s Mohommad Haji Adam & Co. [ITA No.1004 & others of 5 A.Y. 2009-10 Dinesh Ramji Bhanushali 2016, dated 11/02/2019] wherein Hon’ble Court has approved the estimation, on similar factual matrix, based on Gross Profit…