N.K. Proteins Ltd. v. DCIT

84 Taxmann.com 195Supreme Court of India2017#446 most cited

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

When purchases are found to be entirely bogus and based on fictitious invoices from non-existent or unconfirmed suppliers, the entire amount of such purchases is liable to be added back as unexplained expenditure, not merely a percentage thereof.

204

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2017 to 2026.

Also referred to as

N.K. Proteins Ltd. v. DCIT · 84 Taxmann.com 195 · Section 69C · Section 145(3) · bogus purchases · unexplained expenditure · fictitious invoices · accommodation entry · entire purchases addition · rejection of books of account · genuineness of transaction · hawala purchase

Sections most often in play

Section 143(3)Section 69CSection 147Section 148Section 133(6)Section 68Section 133ASection 263

Issues it is cited on

rejection of books of accountsection 69csection 145(3)accommodation entrysection 145unexplained expenditurechange of opinionentry operatorsection 133(6)reassessment proceedingsgenuineness of the transactionsection 151

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

Income Tax Officer, Mumbai Ayakar Bhawan Churchgate vs. Varsha Corporation Limited, Malad (West)

In the result, the appeal of the revenue is allowed for statistical purposes

ITA 348/MUM/2024[2017-18]Status: DisposedITAT Mumbai01 Oct 2024AY 2017-18

Bench: Ms. Kavitha Rajagopal & Shri Gagan Goyalito, R. No. 227, Aayakar Bhavan, M. K. Road, Mumbai Maharashtra - 400 020. ..... Appellant Vs. M/S. Varsha Corporation Ltd. 13, Adarsh Society, Varsha Ramachandra Lane Extn. Malad (West), Mumbai- 400 064. Pan No.Aabcv2293E ..... Respondent

For Appellant: Ms. Rajeshwari Menon, Ld. DRFor Respondent: Shri Mahesh Rajora, Ld.AR
Section 133(6)Section 143(1)Section 143(3)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F”, MUMBAI BEFORE MS. KAVITHA RAJAGOPAL, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER ITO, R. No. 227, Aayakar Bhavan, M. K. Road, Mumbai Maharashtra - 400 020. ..... Appellant Vs. M/s. Varsha Corporation Ltd. 13, Adarsh Society, Varsha Ramachandra Lane Extn. Malad (West), Mumbai- 400 064. PAN No.AABCV2293E ..... Respondent Appellant by : Ms. Rajeshwari Menon, Ld. DR Respondent by : Shri Mahesh Rajora, Ld.AR Date of hearing : 08/08/2024 Date of pronouncement : 01/10/2024 ORDER PER GAGAN GOYAL, A.M: This appeal by revenue is directed against the orde…

Kissan Fats Ltd., Bathinda vs. DCIT, CC-1, Ludhiana

In the result, the appeal of the assessee is allowed

ITA 408/CHANDI/2023[2013-14]Status: DisposedITAT Chandigarh26 Aug 2024AY 2013-14

Bench: SHRI. VIKRAM SINGH YADAV (Accountant Member), SHRI. PARESH M. JOSHI (Judicial Member)

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Smt. Amanpreet Kaur, Sr. DR
Section 133(6)Section 143(3)Section 147Section 148Section 151(1)Section 250(6)Section 253

…are (1) PCIT Surat Vs. T R Kapadia reported at 256 Taxmann 213 (This case was distinguished as in case of supplier also confirmed the transaction whereas in instant case sellers have not confirmed the transactions) (2) N.K Industries Ltd. Vs. CIT reported in 84 Taxmann.com 195 (SC) which has confirmed the judgement of Gujarat High Court in case of NK Industries Vs. DCIT reported in (2016) 72 Taxmann.com 289 (Gujarat) wherein it was held as “Unexplained expenditure (Bogus purchase)-Entire purchases shown on basis of fictitious invoices was debited in trading account though Tribunal made addition of 25 per cent of…

ITO(It)-3(1)(1), Mumbai vs. Mohit Jain, Mumbai

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

ITA 991/MUM/2024[2010-11]Status: DisposedITAT Mumbai01 Jul 2024AY 2010-11

Bench: Shri Pavan Kumar Gadale & Shri Ratnesh Nandan Sahaymohit Jain, Ito(It)-3(1)(1), Vs. 24,Cci Chambers, Room No.1630, D.N Vachha Road, Air India Building, Mumbai-400020. Nariman Point, Mumbai-400021. Pan/Gir No. Afapj6477R (अपीलाथ"/Appellant) (""यथ"/Respondent)

Section 133(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL, “E” BENCH MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & SHRI RATNESH NANDAN SAHAY, ACCOUNTANT MEMBER Mohit Jain, ITO(IT)-3(1)(1), Vs. 24,CCI Chambers, Room No.1630, D.N Vachha Road, AIR India Building, Mumbai-400020. Nariman Point, Mumbai-400021. PAN/GIR No. AFAPJ6477R (अपीलाथ"/Appellant) (""यथ"/Respondent) Appellant by Shri P.D.Chougule.Sr.DR Respondent by Shri.Jayant.R.Bhatt.AR सुनवाई क" तार"ख/Date of Hearing 10.06.2024 घोषणा क" तार"ख/Date of Pronouncement 01.07.2024 ORDER PER PAVAN KUMAR GADALE, JM: “ The revenue has filed the appeal against the order of the…

M D Diesel Spares, Howrah vs. ITO, Ward-47, Kolkata

In the result, the appeal of the assessee stands allowed

ITA 1430/KOL/2023[2012-2013]Status: DisposedITAT Kolkata03 May 2024AY 2012-2013

Bench: Shri Sanjay Garg & Rajesh Kumari.T.A No.1430/Kol/2023 Assessment Year: 2012-13 M D Diesel Spares………..………………………… ........................……Appellant 7/12, Kings Road, Howrah-711101. [Pan: Aakfm7649F] Vs. Ito, Ward-47(2), Kolkata..................…................…........……...…..…..Respondent Appearances By: Shri A. K. Tibrewal & Saurabh Gupta, Ar, Appeared On Behalf Of The Appellant. Shri Prabir Gupta Choudhury, Addl. Cit-Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : February 26, 2024 Date Of Pronouncing The Order : May 03, 2024 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 28.10.2023 Of The National Faceless Appeal Centre [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). 2. The Assessee In This Appeal Has Agitated Against The Addition Of Rs.18,85,520/- Made By The Assessing Officer U/S 69C Of The Act On Account Of Bogus Purchases. 3. The Brief Facts Of The Case Are That The Assessee Firm Is Involved In The Business Of Spare Parts Of The Machinery. The Assessee Firm For The Year Under Consideration Filed Its Return Of Income Declaring A Total Income Of Rs.45,150/-. The Said Return Was Processed U/S 143(1) Of The

Section 143(1)Section 147Section 250Section 271(1)(c)Section 69C

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘एसएमसी’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH KOLKATA Before Shri Sanjay Garg, Judicial Member and Rajesh Kumar, Accountant Member I.T.A No.1430/Kol/2023 Assessment year: 2012-13 M D Diesel Spares………..………………………… ........................……Appellant 7/12, Kings Road, Howrah-711101. [PAN: AAKFM7649F] vs. ITO, Ward-47(2), Kolkata..................…................…........……...…..…..Respondent Appearances by: Shri A. K. Tibrewal & Saurabh Gupta, AR, appeared on behalf of the appellant. Shri Prabir Gupta Choudhury, Addl. CIT-DR, appeared on behalf of the Responden…

Deputy Commissioner of Income Tax -23(1), Mumbai vs. Kalpsaru Diamonds, Mumbai

In the result, the grounds raised by the assessee as well as In the result, the grounds raised by the assessee as well as Revenue are allowed for statistical purposes

ITA 3400/MUM/2023[2012-13]Status: DisposedITAT Mumbai28 Mar 2024AY 2012-13

Bench: Shri Om Prakash Kant () & Shri Rahul Chaudhary () Assessment Years: 2012-13 Kalpsaru Diamonds, Acit 23(2), Jw 8040/250, Bharat Diamond Piramal Chambers, Vs. Bourse, Bkc, Bandra East, Mumbai-400013. Mumbai-400051. Pan No. Aaafk 6960 H Appellant Respondent Assessment Years: 2012-13 Dy. Cit-23(1), Kalpsaru Diamonds, Room No. 511, Fifth Floor, Jw 8040/250, Bharat Diamond Piramal Chambers, Parel, Vs. Bourse, Bkc, Bandra East, Lalbaugh-400012. Mumbai-400051. Pan No. Aaafk 6960 H Appellant Respondent

For Respondent: Mr. Ajay Singh
Section 143(3)Section 148Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI RAHUL CHAUDHARY (JUDICIAL MEMBER) Assessment Years: 2012-13 Kalpsaru Diamonds, ACIT 23(2), JW 8040/250, Bharat Diamond Piramal Chambers, Vs. Bourse, BKC, Bandra East, Mumbai-400013. Mumbai-400051. PAN NO. AAAFK 6960 H Appellant Respondent Assessment Years: 2012-13 Dy. CIT-23(1), Kalpsaru Diamonds, Room No. 511, Fifth floor, JW 8040/250, Bharat Diamond Piramal Chambers, Parel, Vs. Bourse, BKC, Bandra East, Lalbaugh-400012. Mumbai-400051. PAN NO. AAAFK 6960 H Appellant Respondent : Mr. Ajay Singh A…

Kalpsaru Diamonds, Mumbai vs. ACIT 23(2), Mumbai

In the result, the grounds raised by the assessee as well as In the result, the grounds raised by the assessee as well as Revenue are allowed for statistical purposes

ITA 3223/MUM/2023[2012-13]Status: DisposedITAT Mumbai28 Mar 2024AY 2012-13

Bench: Shri Om Prakash Kant () & Shri Rahul Chaudhary () Assessment Years: 2012-13 Kalpsaru Diamonds, Acit 23(2), Jw 8040/250, Bharat Diamond Piramal Chambers, Vs. Bourse, Bkc, Bandra East, Mumbai-400013. Mumbai-400051. Pan No. Aaafk 6960 H Appellant Respondent Assessment Years: 2012-13 Dy. Cit-23(1), Kalpsaru Diamonds, Room No. 511, Fifth Floor, Jw 8040/250, Bharat Diamond Piramal Chambers, Parel, Vs. Bourse, Bkc, Bandra East, Lalbaugh-400012. Mumbai-400051. Pan No. Aaafk 6960 H Appellant Respondent

For Respondent: Mr. Ajay Singh
Section 143(3)Section 148Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI RAHUL CHAUDHARY (JUDICIAL MEMBER) Assessment Years: 2012-13 Kalpsaru Diamonds, ACIT 23(2), JW 8040/250, Bharat Diamond Piramal Chambers, Vs. Bourse, BKC, Bandra East, Mumbai-400013. Mumbai-400051. PAN NO. AAAFK 6960 H Appellant Respondent Assessment Years: 2012-13 Dy. CIT-23(1), Kalpsaru Diamonds, Room No. 511, Fifth floor, JW 8040/250, Bharat Diamond Piramal Chambers, Parel, Vs. Bourse, BKC, Bandra East, Lalbaugh-400012. Mumbai-400051. PAN NO. AAAFK 6960 H Appellant Respondent : Mr. Ajay Singh A…

ITO-41(2)(1), Mumbai, Bkc Mumbai vs. Chhaganlal Pukharajji Parmar, Bhandup (W)

In the result appeal filed by the learned assessing officer in ITA number 2691/M/2023 for assessment year 2010 – 11 is dismissed

ITA 2691/MUM/2023[2010]Status: DisposedITAT Mumbai22 Mar 2024

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm

For Appellant: NoneFor Respondent: Shri H.M. Bhatt, DR
Section 133Section 143Section 144Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI SANDEEP SINGH KARHAIL, JM ITA No. 2689 and 2691/Mum/2023 (Assessment Year: 2011-12 2010 – 11) Chhaganlal Pukharajji Parmar ITO C-501, Bldg 2 Kukreja LBS 41(2)(1) Room No.636, 6th Floor, Marg, Vs. Kautilya Bhavan, Bhandup West, Mumbai-400 051 Mumbai-400 078 (Appellant) (Respondent) PAN No. AGMPP7757P Assessee by : None Revenue by : Shri H.M. Bhatt, DR Date of hearing: 20.03.2024 Date of pronouncement : 22.03.2024 O R D E R PER PRASHANT MAHARISHI, AM: 01. These are the two appeals filed by the income tax officer –…

ITO 41(2)(1), Mumbai, Bkc Mumbai vs. Chhaganlal Pukharajji Parmar, Mumbai

In the result appeal filed by the learned assessing officer in ITA number 2691/M/2023 for assessment year 2010 – 11 is dismissed

ITA 2689/MUM/2023[2011-12]Status: DisposedITAT Mumbai22 Mar 2024AY 2011-12

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm

For Appellant: NoneFor Respondent: Shri H.M. Bhatt, DR
Section 133Section 143Section 144Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI SANDEEP SINGH KARHAIL, JM ITA No. 2689 and 2691/Mum/2023 (Assessment Year: 2011-12 2010 – 11) Chhaganlal Pukharajji Parmar ITO C-501, Bldg 2 Kukreja LBS 41(2)(1) Room No.636, 6th Floor, Marg, Vs. Kautilya Bhavan, Bhandup West, Mumbai-400 051 Mumbai-400 078 (Appellant) (Respondent) PAN No. AGMPP7757P Assessee by : None Revenue by : Shri H.M. Bhatt, DR Date of hearing: 20.03.2024 Date of pronouncement : 22.03.2024 O R D E R PER PRASHANT MAHARISHI, AM: 01. These are the two appeals filed by the income tax officer –…

V M Star, Mumbai vs. ACIT Circle 19(3), Mumbai

In the result, all the appeals of the assessee are treated as allowed and the appeal of the revenue in AY 2012-13 is dismissed

ITA 2519/MUM/2023[2014-15]Status: DisposedITAT Mumbai13 Dec 2023AY 2014-15

Bench: Justice (Rtd.) C.V. Bhadang () & Shri B.R. Baskaran (Am)

…IN THE INCOME TAX APPELLATE TRIBUNAL Mumbai “F” Bench, Mumbai. Before Justice (Rtd.) C.V. Bhadang (President) & Shri B.R. Baskaran (AM) I.T.A. No. 2516/Mum/2023 (A.Y. 2011-12) I.T.A. No. 2517/Mum/2023 (A.Y. 2012-13) I.T.A. No. 2518/Mum/2023 (A.Y. 2013-14) I.T.A. No. 2519/Mum/2023 (A.Y. 2014-15) Vs. ACIT, Circle-19(3) V.M. Star 308 Jewel, Mama 506, Piramal Parmanand Marg Chambers, Lalbaug Opera House Opp Bharat Mata Mumbai-400 004. Talkies, Mumbai-13 (Appellant) (Respondent) I.T.A. No. 3062/Mum/2023 (A.Y. 2012-13) Vs. V.M. Star DCIT, Circle-19(3) 513, Piramal DW 6310 Bharat Chambers, Lalbaug Diamond Bourse…

V M Star, Mumbai vs. ACIT Circle 19(3), Mumbai

In the result, all the appeals of the assessee are treated as allowed and the appeal of the revenue in AY 2012-13 is dismissed

ITA 2518/MUM/2023[2013-14]Status: DisposedITAT Mumbai13 Dec 2023AY 2013-14

Bench: Justice (Rtd.) C.V. Bhadang () & Shri B.R. Baskaran (Am)

…IN THE INCOME TAX APPELLATE TRIBUNAL Mumbai “F” Bench, Mumbai. Before Justice (Rtd.) C.V. Bhadang (President) & Shri B.R. Baskaran (AM) I.T.A. No. 2516/Mum/2023 (A.Y. 2011-12) I.T.A. No. 2517/Mum/2023 (A.Y. 2012-13) I.T.A. No. 2518/Mum/2023 (A.Y. 2013-14) I.T.A. No. 2519/Mum/2023 (A.Y. 2014-15) Vs. ACIT, Circle-19(3) V.M. Star 308 Jewel, Mama 506, Piramal Parmanand Marg Chambers, Lalbaug Opera House Opp Bharat Mata Mumbai-400 004. Talkies, Mumbai-13 (Appellant) (Respondent) I.T.A. No. 3062/Mum/2023 (A.Y. 2012-13) Vs. V.M. Star DCIT, Circle-19(3) 513, Piramal DW 6310 Bharat Chambers, Lalbaug Diamond Bourse…

V M Star, Mumbai vs. ACIT Circle 19(3), Mumbai

In the result, all the appeals of the assessee are treated as allowed and the appeal of the revenue in AY 2012-13 is dismissed

ITA 2517/MUM/2023[2012-13]Status: DisposedITAT Mumbai13 Dec 2023AY 2012-13

Bench: Justice (Rtd.) C.V. Bhadang () & Shri B.R. Baskaran (Am)

…IN THE INCOME TAX APPELLATE TRIBUNAL Mumbai “F” Bench, Mumbai. Before Justice (Rtd.) C.V. Bhadang (President) & Shri B.R. Baskaran (AM) I.T.A. No. 2516/Mum/2023 (A.Y. 2011-12) I.T.A. No. 2517/Mum/2023 (A.Y. 2012-13) I.T.A. No. 2518/Mum/2023 (A.Y. 2013-14) I.T.A. No. 2519/Mum/2023 (A.Y. 2014-15) Vs. ACIT, Circle-19(3) V.M. Star 308 Jewel, Mama 506, Piramal Parmanand Marg Chambers, Lalbaug Opera House Opp Bharat Mata Mumbai-400 004. Talkies, Mumbai-13 (Appellant) (Respondent) I.T.A. No. 3062/Mum/2023 (A.Y. 2012-13) Vs. V.M. Star DCIT, Circle-19(3) 513, Piramal DW 6310 Bharat Chambers, Lalbaug Diamond Bourse…

V M Star, Mumbai vs. ACIT Circle 19(3), Mumbai

In the result, all the appeals of the assessee are treated as allowed and the appeal of the revenue in AY 2012-13 is dismissed

ITA 2516/MUM/2023[2011-12]Status: DisposedITAT Mumbai13 Dec 2023AY 2011-12

Bench: Justice (Rtd.) C.V. Bhadang () & Shri B.R. Baskaran (Am)

…IN THE INCOME TAX APPELLATE TRIBUNAL Mumbai “F” Bench, Mumbai. Before Justice (Rtd.) C.V. Bhadang (President) & Shri B.R. Baskaran (AM) I.T.A. No. 2516/Mum/2023 (A.Y. 2011-12) I.T.A. No. 2517/Mum/2023 (A.Y. 2012-13) I.T.A. No. 2518/Mum/2023 (A.Y. 2013-14) I.T.A. No. 2519/Mum/2023 (A.Y. 2014-15) Vs. ACIT, Circle-19(3) V.M. Star 308 Jewel, Mama 506, Piramal Parmanand Marg Chambers, Lalbaug Opera House Opp Bharat Mata Mumbai-400 004. Talkies, Mumbai-13 (Appellant) (Respondent) I.T.A. No. 3062/Mum/2023 (A.Y. 2012-13) Vs. V.M. Star DCIT, Circle-19(3) 513, Piramal DW 6310 Bharat Chambers, Lalbaug Diamond Bourse…

A.S.Motiwala Jewellers Private Limited, Mumbai vs. ITO 12(2)(1), Mumbai

In the result, both the appeals are, accordingly, disposed of

ITA 2773/MUM/2023[2013-14]Status: DisposedITAT Mumbai12 Dec 2023AY 2013-14

Bench: Shri Aby T. Varkey, Jm & Shri Gagan Goyal, Am आयकर अपील सं/ I.T.A. No.2773/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2013-14) As Motiwala Jewellers Pvt. बिधम/ Ito-12(2)(1) Ltd. Aayakar Bhavan, Vs. (Formerly Known As Ghazi Mumbai-400020. Gems & Jewellers Pvt. Ltd) 40 Rebello Road Bandra West, Mumbai-400050. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaecg8165B (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Nishit Gandhi/Ms Madhuri Tambe Revenue By: Shri Ashok Kumar Ambastha (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 04/12/2023 घोषणा की तारीख /Date Of Pronouncement: 12/12/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Assessee Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)/(Nfac), Delhi Dated 14.06.2023 For The Assessment Year 2013-14. 2. At The Outset, The Ld. Ar Of The Assessee, Assails The Action Of The Ld. Cit(A) Sustaining The Addition On Merits, To The Tune Of Rs.59,53,440/- U/S 69C Of The Income Tax Act, 1961 (Hereinafter “The Act”). In Other Words, Assessee Assails The Action Of Ld Cit(A) Upholding The Action Of Ao, Wherein He Disallowed The Entire Purchases Of Diamonds Made From M/S. Mohit Enterprises (Alleged Concern Of Shri Bhanwarlal Jain Group).

For Appellant: Shri Nishit Gandhi/Ms MadhuriFor Respondent: Shri Ashok Kumar Ambastha (Sr
Section 147Section 148Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI GAGAN GOYAL, AM आयकर अपील सं/ I.T.A. No.2773/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2013-14) AS Motiwala Jewellers Pvt. बिधम/ ITO-12(2)(1) Ltd. Aayakar Bhavan, Vs. (Formerly Known as Ghazi Mumbai-400020. Gems & Jewellers Pvt. Ltd) 40 Rebello Road Bandra West, Mumbai-400050. स्थधयी लेखध सं./जीआइआर सं./PAN/GIR No. : AAECG8165B (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee by: Shri Nishit Gandhi/Ms Madhuri Tambe Revenue by: Shri Ashok Kumar Ambastha (Sr. AR) सुनवाई की तारीख / Date of Hearing: 04/12/2023…

Hiren Chinubhai Shah, Mumbai vs. ITO, Ward 22(1)(5), Mumbai

In the result, both the appeals are, accordingly, disposed of

ITA 2772/MUM/2023[2009-10]Status: DisposedITAT Mumbai29 Nov 2023AY 2009-10

Bench: Shri Aby T. Varkey, Jm & Shri S Rifaur Rahman, Am आयकर अपील सं/ I.T.A. No.2772/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2009-10) Hiren Chinubhai Shah बिधम/ Ito, Ward-22(1)(5) A-301, Savoy Residency Kautilya Bhavan, Bkc, Vs. Santacruz (West) S.O. Bandra (East), Mumbai- Mumbai, Mumbai-400054. 400051. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Agups8207K (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Bhupendra Shah Revenue By: Shri Satya Prakash Singh (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 21/11/2023 घोषणा की तारीख /Date Of Pronouncement: 29/11/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Assessee Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)/(Nfac), Delhi Dated 23.06.2023 For The Assessment Year 2009-10. 2. The Main Grievance Of The Assessee Is Against The Action Of The Ld. Cit(A) Sustaining The Disallowance Of Rs.20,84,190/- U/S 69C Of The Income Tax Act, 1961 (Hereinafter “The Act”) Being 100% Of The Total Purchases Made From Two (2) Parties.

For Appellant: Shri Bhupendra ShahFor Respondent: Shri Satya Prakash Singh (Sr. AR)
Section 143(1)Section 147Section 148Section 234ASection 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI S RIFAUR RAHMAN, AM आयकर अपील सं/ I.T.A. No.2772/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2009-10) Hiren Chinubhai Shah बिधम/ ITO, Ward-22(1)(5) A-301, Savoy Residency Kautilya Bhavan, BKC, Vs. Santacruz (West) S.O. Bandra (East), Mumbai- Mumbai, Mumbai-400054. 400051. स्थधयी लेखध सं./जीआइआर सं./PAN/GIR No. : AGUPS8207K (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee by: Shri Bhupendra Shah Revenue by: Shri Satya Prakash Singh (Sr. AR) सुनवाई की तारीख / Date of Hearing: 21/11/2023 घोषणा की तारीख /Date…

Income-Tax Officer vs. Shri Nitin Ramdeoji Lohia, Nashik

Appeals are partly allowed in above terms

ITA 1409/PUN/2015[2011-12]Status: DisposedITAT Pune13 Nov 2023AY 2011-12

Bench: Shri Satbeer Singh Godara & Dr. Dipak P. Ripote

For Appellant: Shri Sanket JoshiFor Respondent: Shri M.G. Jasnani
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B” : PUNE BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER ITA Nos.1407, 1408 & 1409/PUN./2015 Assessment Years 2009-2010, 2010-2011 & 2011-2012 The Income Tax Officer, Shri Nitin Ramdeoji Lohia, Prop. M/s. Karan Ward-1(5), Gadkari Chowk, Enterprises, 2A, Yadukul vs Co-op Housing Society, Old Agra Road, Nasik. Gangapur Naka, Nashik. PIN – 422 005 State of Maharashtra. PAN ABDPL1394A Appellant Respondent For Revenue : Shri M.G. Jasnani For Assessee : Shri Sanket Joshi Date of Hearing : 09.11.2023 Date of Pronouncement :…

Income-Tax Officer vs. Shri Nitin Ramdeoji Lohia, Nashik

Appeals are partly allowed in above terms

ITA 1408/PUN/2015[2010-11]Status: DisposedITAT Pune13 Nov 2023AY 2010-11

Bench: Shri Satbeer Singh Godara & Dr. Dipak P. Ripote

For Appellant: Shri Sanket JoshiFor Respondent: Shri M.G. Jasnani
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B” : PUNE BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER ITA Nos.1407, 1408 & 1409/PUN./2015 Assessment Years 2009-2010, 2010-2011 & 2011-2012 The Income Tax Officer, Shri Nitin Ramdeoji Lohia, Prop. M/s. Karan Ward-1(5), Gadkari Chowk, Enterprises, 2A, Yadukul vs Co-op Housing Society, Old Agra Road, Nasik. Gangapur Naka, Nashik. PIN – 422 005 State of Maharashtra. PAN ABDPL1394A Appellant Respondent For Revenue : Shri M.G. Jasnani For Assessee : Shri Sanket Joshi Date of Hearing : 09.11.2023 Date of Pronouncement :…

Income-Tax Officer vs. Shri Nitin Ramdeoji Lohia, Nashik

Appeals are partly allowed in above terms

ITA 1407/PUN/2015[2009-10]Status: DisposedITAT Pune13 Nov 2023AY 2009-10

Bench: Shri Satbeer Singh Godara & Dr. Dipak P. Ripote

For Appellant: Shri Sanket JoshiFor Respondent: Shri M.G. Jasnani
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B” : PUNE BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER ITA Nos.1407, 1408 & 1409/PUN./2015 Assessment Years 2009-2010, 2010-2011 & 2011-2012 The Income Tax Officer, Shri Nitin Ramdeoji Lohia, Prop. M/s. Karan Ward-1(5), Gadkari Chowk, Enterprises, 2A, Yadukul vs Co-op Housing Society, Old Agra Road, Nasik. Gangapur Naka, Nashik. PIN – 422 005 State of Maharashtra. PAN ABDPL1394A Appellant Respondent For Revenue : Shri M.G. Jasnani For Assessee : Shri Sanket Joshi Date of Hearing : 09.11.2023 Date of Pronouncement :…

Shri Khandelwal Diamonds Private Limited, Jaipur vs. DCIT, Circle 1, Jaipur

In the result, appeal of the assessee is allowed

ITA 245/JPR/2023[2014-15]Status: DisposedITAT Jaipur18 Jul 2023AY 2014-15

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri Mukesh Khandelwal (C.A.)For Respondent: Shri C.P. Meena (Addl.CIT) a
Section 132(4)Section 142(1)Section 143(2)Section 143(3)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA. No. 245/JPR/2023 fu/kZkj.k o"kZ@Assessment Years : 2014-15 Shri Khandelwal Diamonds cuke DCIT, Vs. Private Limited Circle-1, Jaipur. 205-206, C.K. House IInd Floor, Bichun Market, Kishanpole Bazar, Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAPCS 6518 P vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : S…

DCIT-17(1), Mumbai vs. Navkar Agebcies, Mumbai

In the result, appeal filed by the revenue is dismissed

ITA 7/MUM/2023[2010-11]Status: DisposedITAT Mumbai29 May 2023AY 2010-11

Bench: Shri Amit Shukla, Hon'Ble & Shri S. Rifaur Rahman, Hon'Bledcit – 17(1) V. M/S. Navkar Agencies C/7, Vireshwar Chaya Room No. 117, 1St Floor Tejpal Road, Vile Parle (E) G-Block, Kautilya Bhavan Mumbai - 400057 Bandra Kurla Complex Bandra(E), Mumbai - 400051 Pan: Aacfn3354L (Appellant) (Respondent)

Section 143(1)Section 147Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B”, MUMBAI BEFORE SHRI AMIT SHUKLA, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER DCIT – 17(1) v. M/s. Navkar Agencies C/7, Vireshwar Chaya Room No. 117, 1st Floor Tejpal Road, Vile Parle (E) G-Block, Kautilya Bhavan Mumbai - 400057 Bandra Kurla Complex Bandra(E), Mumbai - 400051 PAN: AACFN3354L (Appellant) (Respondent) Assessee Represented by : Shri Bharat Kumar Department Represented by : Shri Chetan Kacha Date of Conclusion of Hearing : 02.03.2023 Date of Pronouncement : 29.05.2023 O R D E R PER S. RIFAUR RAHMAN (AM) 1. This…

The Dy. Commissioner of Income Tax, Central Circle-5(1), Mumbai vs. M/S Skyway Infra Projects Private Limited, Mumbai

In the result, cross objections of the assessee are dismissed, cross objections of the assessee are dismissed, cross objections of the assessee are dismissed, whereas appeals of the revenue are par...

ITA 2665/MUM/2022[2013-14]Status: HeardITAT Mumbai28 Feb 2023AY 2013-14

Bench: Shri Aby T Varkey () & Shri Om Prakash Kant () Assessment Year: 2013-14 & Assessment Year: 2014-15 & Assessment Year: 2015-16 & Assessment Year: 2016-17 & Assessment Year: 2017-18 & Assessment Year: 2018-19 & Assessment Year: 2019-20 & Assessment Year: 2020-21

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G” MUMBAI BEFORE SHRI ABY T VARKEY (JUDICIAL MEMBER) AND SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) Assessment Year: 2013-14 & Assessment Year: 2014-15 & Assessment Year: 2015-16 & Assessment Year: 2016-17 & Assessment Year: 2017-18 & Assessment Year: 2018-19 & Assessment Year: 2019-20 & Assessment Year: 2020-21 The DCIT, Central Circle-5(1), M/s Skyway Infra Projects Pvt. Room No. 1928, 19th floor, Air Ltd., India Building, Vs. 301, Gitanjali Arcade, Nehru Nariman Point, Road, Vile Parle (E), Mumbai-400021. Mumbai-400057. PAN No. AAMCS 3356 G Appellant Responden…