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 367,154 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

Principal Commissioner of Income Tax Kol 5 vs. Ranjika Gupta

In the result, these appeals are allowed and the substantial

ITAT/80/2021HC Calcutta14 Jun 2022

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE HIRANMAY BHATTACHARYYA

…irector of Income Tax (Investigation)/Additional Director of Income Tax (Investigation). It is submitted that the copy of the so-called investigation 54 (2018) 89 Taxmann.com 196 (Bom) 55 (2017) 84 Taxmann.com 195 (SC) ITAT NO. 06 OF 2022 AND ETC. BATCH Page 57 of 150 report was relied on by the senior standing counsel for the department during the course of argument and stated that it can be downloaded from www.taxguru.im. It is submitted that the “report” is not available in the official website of the CBDT or the Income Tax Investigatio…

Principal Commissioner of Income Tax Siliguri vs. Neetu Agarwal

In the result, these appeals are allowed and the substantial

ITAT/3/2021HC Calcutta14 Jun 2022

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE HIRANMAY BHATTACHARYYA

…irector of Income Tax (Investigation)/Additional Director of Income Tax (Investigation). It is submitted that the copy of the so-called investigation 54 (2018) 89 Taxmann.com 196 (Bom) 55 (2017) 84 Taxmann.com 195 (SC) ITAT NO. 06 OF 2022 AND ETC. BATCH Page 57 of 150 report was relied on by the senior standing counsel for the department during the course of argument and stated that it can be downloaded from www.taxguru.im. It is submitted that the “report” is not available in the official website of the CBDT or the Income Tax Investigatio…

Principal Commissioner of Income Tax vs. Nand Kishore Agarwala

In the result, these appeals are allowed and the substantial

ITAT/22/2021HC Calcutta14 Jun 2022

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE HIRANMAY BHATTACHARYYA

…irector of Income Tax (Investigation)/Additional Director of Income Tax (Investigation). It is submitted that the copy of the so-called investigation 54 (2018) 89 Taxmann.com 196 (Bom) 55 (2017) 84 Taxmann.com 195 (SC) ITAT NO. 06 OF 2022 AND ETC. BATCH Page 57 of 150 report was relied on by the senior standing counsel for the department during the course of argument and stated that it can be downloaded from www.taxguru.im. It is submitted that the “report” is not available in the official website of the CBDT or the Income Tax Investigatio…

Principal Commissioner of Income Tax-9, Kolkata vs. M/S. Gopal Prasad Tikmani HUF

In the result, these appeals are allowed and the substantial

ITAT/153/2021HC Calcutta14 Jun 2022

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE HIRANMAY BHATTACHARYYA

…irector of Income Tax (Investigation)/Additional Director of Income Tax (Investigation). It is submitted that the copy of the so-called investigation 54 (2018) 89 Taxmann.com 196 (Bom) 55 (2017) 84 Taxmann.com 195 (SC) ITAT NO. 06 OF 2022 AND ETC. BATCH Page 57 of 150 report was relied on by the senior standing counsel for the department during the course of argument and stated that it can be downloaded from www.taxguru.im. It is submitted that the “report” is not available in the official website of the CBDT or the Income Tax Investigatio…

Principal Commissioner of Income Tax -5, Kol vs. Ramakant Beriwala

In the result, these appeals are allowed and the substantial

ITAT/60/2021HC Calcutta14 Jun 2022

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE HIRANMAY BHATTACHARYYA

…irector of Income Tax (Investigation)/Additional Director of Income Tax (Investigation). It is submitted that the copy of the so-called investigation 54 (2018) 89 Taxmann.com 196 (Bom) 55 (2017) 84 Taxmann.com 195 (SC) ITAT NO. 06 OF 2022 AND ETC. BATCH Page 57 of 150 report was relied on by the senior standing counsel for the department during the course of argument and stated that it can be downloaded from www.taxguru.im. It is submitted that the “report” is not available in the official website of the CBDT or the Income Tax Investigatio…

Principal Commissioner of Income Tax 9 Kolkata vs. M/S Girish Tikmani HUF

In the result, these appeals are allowed and the substantial

ITAT/157/2021HC Calcutta14 Jun 2022

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE HIRANMAY BHATTACHARYYA

…irector of Income Tax (Investigation)/Additional Director of Income Tax (Investigation). It is submitted that the copy of the so-called investigation 54 (2018) 89 Taxmann.com 196 (Bom) 55 (2017) 84 Taxmann.com 195 (SC) ITAT NO. 06 OF 2022 AND ETC. BATCH Page 57 of 150 report was relied on by the senior standing counsel for the department during the course of argument and stated that it can be downloaded from www.taxguru.im. It is submitted that the “report” is not available in the official website of the CBDT or the Income Tax Investigatio…

Pr CIT 9 Kolkata vs. Girish Tikmani

In the result, these appeals are allowed and the substantial

ITAT/156/2021HC Calcutta14 Jun 2022

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE HIRANMAY BHATTACHARYYA

…irector of Income Tax (Investigation)/Additional Director of Income Tax (Investigation). It is submitted that the copy of the so-called investigation 54 (2018) 89 Taxmann.com 196 (Bom) 55 (2017) 84 Taxmann.com 195 (SC) ITAT NO. 06 OF 2022 AND ETC. BATCH Page 57 of 150 report was relied on by the senior standing counsel for the department during the course of argument and stated that it can be downloaded from www.taxguru.im. It is submitted that the “report” is not available in the official website of the CBDT or the Income Tax Investigatio…

Principal Commissioner of Income Tax-9, Kolkata vs. Gopal Prasad Tikmani

In the result, these appeals are allowed and the substantial

ITAT/151/2021HC Calcutta14 Jun 2022

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE HIRANMAY BHATTACHARYYA

…irector of Income Tax (Investigation)/Additional Director of Income Tax (Investigation). It is submitted that the copy of the so-called investigation 54 (2018) 89 Taxmann.com 196 (Bom) 55 (2017) 84 Taxmann.com 195 (SC) ITAT NO. 06 OF 2022 AND ETC. BATCH Page 57 of 150 report was relied on by the senior standing counsel for the department during the course of argument and stated that it can be downloaded from www.taxguru.im. It is submitted that the “report” is not available in the official website of the CBDT or the Income Tax Investigatio…

Principal Commissioner of Income Tax -5, Kolkata vs. Swati Bajaj

In the result, these appeals are allowed and the substantial

ITAT/6/2022HC Calcutta14 Jun 2022

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE HIRANMAY BHATTACHARYYA

…irector of Income Tax (Investigation)/Additional Director of Income Tax (Investigation). It is submitted that the copy of the so-called investigation 54 (2018) 89 Taxmann.com 196 (Bom) 55 (2017) 84 Taxmann.com 195 (SC) ITAT NO. 06 OF 2022 AND ETC. BATCH Page 57 of 150 report was relied on by the senior standing counsel for the department during the course of argument and stated that it can be downloaded from www.taxguru.im. It is submitted that the “report” is not available in the official website of the CBDT or the Income Tax Investigatio…

Harshita Chhawchharia vs. Commissioner of Income Tax, Kolkata-20

In the result, these appeals are allowed and the substantial

ITA/3/2021HC Calcutta07 Jun 2022

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE HIRANMAY BHATTACHARYYA

…irector of Income Tax (Investigation)/Additional Director of Income Tax (Investigation). It is submitted that the copy of the so-called investigation 54 (2018) 89 Taxmann.com 196 (Bom) 55 (2017) 84 Taxmann.com 195 (SC) ITAT NO. 06 OF 2022 AND ETC. BATCH Page 57 of 150 report was relied on by the senior standing counsel for the department during the course of argument and stated that it can be downloaded from www.taxguru.im. It is submitted that the “report” is not available in the official website of the CBDT or the Income Tax Investigatio…

U.B. Cotton Pvt. Ltd, Mumbai vs. The DCIT Circle-4(1)(1), Ahmedabad

In the result, appeal of the assessee is hereby dismissed

ITA 85/AHD/2020[2008-09]Status: DisposedITAT Ahmedabad13 May 2022AY 2008-09

Bench: S/Shri Pramod M. Jagtap & T.R. Senthil Kumarassessment Year :2008-09 U.B. Cotton P.Ltd. Dcit, Cir.4(1)(1) Indian Globe Chamber Vs Ahmedabad. 7Th Floor, 142 Wh Marg, Fort Mumbai 400 001. Pan : Aaacu 5526 C अपीलाथ"/ (Appellant) "" यथ"/(Respondent) Assessee By : Written Submissions Revenue By : Shri S.S. Shukla, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 04/05/2022 घोषणा क" तार"ख /Date Of Pronouncement: 13/05/2022 आदेश/O R D E R

For Appellant: Written SubmissionsFor Respondent: Shri S.S. Shukla, Sr.DR
Section 131Section 133(6)Section 142(1)Section 143(3)Section 14A

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ ‘A’ अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD (Conducted Through Virtual Court) ] ] BEFORE S/SHRI PRAMOD M. JAGTAP, VICE PRESIDENT AND T.R. SENTHIL KUMAR, JUDICIAL MEMBER Assessment Year :2008-09 U.B. Cotton P.Ltd. DCIT, Cir.4(1)(1) Indian Globe Chamber Vs Ahmedabad. 7th Floor, 142 WH Marg, Fort Mumbai 400 001. PAN : AAACU 5526 C अपीलाथ"/ (Appellant) "" यथ"/(Respondent) Assessee by : Written Submissions Revenue by…

ACIT 26 (2), Mumbai vs. Perfect Garments Processors, Mumbai

In the result, for ay 2009-10 appeal of the learned

ITA 6591/MUM/2019[2009-10]Status: DisposedITAT Mumbai25 Mar 2022AY 2009-10

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri RA Dhyani, DRFor Respondent: Shri Vimal Punmiya, AR
Section 143(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI PAVAN KUMAR GADALE, JM ITA No. 6590/Mum/2019 (Assessment Year 2010-11) The Asst. Commissioner Of Perfect Garments Processors Income Tax- 26(2), 1, Mansukh Comp, Kanjur Room No. 320, 3rd Floor, Village Road, Opp. Nitco Vs. Kautilya Bhawan, B.K.C. Marble Land, Kanjur (East), Bandra (E), Mumbai-400 051 Mumbai-400 042 (Appellant) (Respondent) ITA No. 6579/Mum/2019 (Assessment Year 2010-11) Perfect Garments Processors The Asst. Commissioner Of 1, Mansukh Comp, Kanjur Income Tax- 26(2), Room No. 320, 3rd Floor, Village…

ACIT 26 (2), Mumbai vs. Perfect Garments Processors, Mumbai

In the result, for ay 2009-10 appeal of the learned

ITA 6590/MUM/2019[2010-11]Status: DisposedITAT Mumbai25 Mar 2022AY 2010-11

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri RA Dhyani, DRFor Respondent: Shri Vimal Punmiya, AR
Section 143(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI PAVAN KUMAR GADALE, JM ITA No. 6590/Mum/2019 (Assessment Year 2010-11) The Asst. Commissioner Of Perfect Garments Processors Income Tax- 26(2), 1, Mansukh Comp, Kanjur Room No. 320, 3rd Floor, Village Road, Opp. Nitco Vs. Kautilya Bhawan, B.K.C. Marble Land, Kanjur (East), Bandra (E), Mumbai-400 051 Mumbai-400 042 (Appellant) (Respondent) ITA No. 6579/Mum/2019 (Assessment Year 2010-11) Perfect Garments Processors The Asst. Commissioner Of 1, Mansukh Comp, Kanjur Income Tax- 26(2), Room No. 320, 3rd Floor, Village…

Perfect Garments Processors, Mumbai vs. ITO 29 (2)(5), Mumbai

In the result, for ay 2009-10 appeal of the learned

ITA 6580/MUM/2019[2009-10]Status: DisposedITAT Mumbai25 Mar 2022AY 2009-10

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri RA Dhyani, DRFor Respondent: Shri Vimal Punmiya, AR
Section 143(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI PAVAN KUMAR GADALE, JM ITA No. 6590/Mum/2019 (Assessment Year 2010-11) The Asst. Commissioner Of Perfect Garments Processors Income Tax- 26(2), 1, Mansukh Comp, Kanjur Room No. 320, 3rd Floor, Village Road, Opp. Nitco Vs. Kautilya Bhawan, B.K.C. Marble Land, Kanjur (East), Bandra (E), Mumbai-400 051 Mumbai-400 042 (Appellant) (Respondent) ITA No. 6579/Mum/2019 (Assessment Year 2010-11) Perfect Garments Processors The Asst. Commissioner Of 1, Mansukh Comp, Kanjur Income Tax- 26(2), Room No. 320, 3rd Floor, Village…

Perfect Garment Processors, Mumbai vs. ITO 29(2)(5), Mumbai

In the result, for ay 2009-10 appeal of the learned

ITA 6579/MUM/2019[2010-11]Status: DisposedITAT Mumbai25 Mar 2022AY 2010-11

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri RA Dhyani, DRFor Respondent: Shri Vimal Punmiya, AR
Section 143(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI PAVAN KUMAR GADALE, JM ITA No. 6590/Mum/2019 (Assessment Year 2010-11) The Asst. Commissioner Of Perfect Garments Processors Income Tax- 26(2), 1, Mansukh Comp, Kanjur Room No. 320, 3rd Floor, Village Road, Opp. Nitco Vs. Kautilya Bhawan, B.K.C. Marble Land, Kanjur (East), Bandra (E), Mumbai-400 051 Mumbai-400 042 (Appellant) (Respondent) ITA No. 6579/Mum/2019 (Assessment Year 2010-11) Perfect Garments Processors The Asst. Commissioner Of 1, Mansukh Comp, Kanjur Income Tax- 26(2), Room No. 320, 3rd Floor, Village…

ITO Ward 2 (3), Thane vs. Shri. Chandrashekhar Nathalal Trivedi, Mira Road

In the result, appeal filed by the assessee is partly allowed and appeal filed by the learned assessing officer is dismissed

ITA 7432/MUM/2019[2010-11]Status: DisposedITAT Mumbai22 Mar 2022AY 2010-11

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm Chandrasekhar Nathalal Trivedi Income Tax Officer, 704, Akash Ganga, Near Jangid Ward 2(5), Thane Room No. 13, B-Wing, 6Th Circle, Mtnl Road, Mira Road Vs. East, Thane-401107 Floor, Ashar It Park, Wagle Industrial Estate, Road No.16- Z, Thane(W)-400604 (Appellant) (Respondent) Pan No. Aaapt3199H Income Tax Officer, 2(5), Room Chandrasekhar Nathalal Trivedi No. 13, B-Wing, 6Th Floor, 704, Akash Ganga, Near Jangid Ashar It Park, Wagle Industrial Circle, Mtnl Road, Mira Road Vs. Estate, Road No.16-Z, East, Thane-401107 Thane(W)-400604

Section 143(1)Section 143(3)Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI PAVAN KUMAR GADALE, JM Chandrasekhar Nathalal Trivedi Income Tax Officer, 704, Akash Ganga, Near Jangid Ward 2(5), Thane Room No. 13, B-Wing, 6th Circle, MTNL Road, Mira Road Vs. East, Thane-401107 Floor, Ashar IT Park, Wagle Industrial Estate, Road No.16- Z, Thane(W)-400604 (Appellant) (Respondent) PAN No. AAAPT3199H Income Tax Officer, 2(5), Room Chandrasekhar Nathalal Trivedi No. 13, B-Wing, 6th Floor, 704, Akash Ganga, Near Jangid Ashar IT Park, Wagle Industrial Circle, MTNL Road, Mira Road Vs. Estate, Road No…

Chandrashekhar Nathalal Trivedi, Mira Road vs. ITO Ward 2 (5), Thane

In the result, appeal filed by the assessee is partly allowed and appeal filed by the learned assessing officer is dismissed

ITA 6605/MUM/2019[2010-11]Status: DisposedITAT Mumbai22 Mar 2022AY 2010-11

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm Chandrasekhar Nathalal Trivedi Income Tax Officer, 704, Akash Ganga, Near Jangid Ward 2(5), Thane Room No. 13, B-Wing, 6Th Circle, Mtnl Road, Mira Road Vs. East, Thane-401107 Floor, Ashar It Park, Wagle Industrial Estate, Road No.16- Z, Thane(W)-400604 (Appellant) (Respondent) Pan No. Aaapt3199H Income Tax Officer, 2(5), Room Chandrasekhar Nathalal Trivedi No. 13, B-Wing, 6Th Floor, 704, Akash Ganga, Near Jangid Ashar It Park, Wagle Industrial Circle, Mtnl Road, Mira Road Vs. Estate, Road No.16-Z, East, Thane-401107 Thane(W)-400604

Section 143(1)Section 143(3)Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI PAVAN KUMAR GADALE, JM Chandrasekhar Nathalal Trivedi Income Tax Officer, 704, Akash Ganga, Near Jangid Ward 2(5), Thane Room No. 13, B-Wing, 6th Circle, MTNL Road, Mira Road Vs. East, Thane-401107 Floor, Ashar IT Park, Wagle Industrial Estate, Road No.16- Z, Thane(W)-400604 (Appellant) (Respondent) PAN No. AAAPT3199H Income Tax Officer, 2(5), Room Chandrasekhar Nathalal Trivedi No. 13, B-Wing, 6th Floor, 704, Akash Ganga, Near Jangid Ashar IT Park, Wagle Industrial Circle, MTNL Road, Mira Road Vs. Estate, Road No…

ITO 24 (2)(5), Mumbai vs. M/S Meta Plast Industries, Mumbai

In the result, the appeal for the AY 2010-11 is allowed

ITA 6885/MUM/2019[2010-11]Status: DisposedITAT Mumbai17 Mar 2022AY 2010-11

Bench: Shri Shamim Yahyai.T.A. No. 6885/Mum/2019 (Assessment Year 2010-11) Vs. Meta Plast Industries Ito-24(2)(5) Room No.611, Piramal Tarun Plastic Compound Chambers, Lalbaugh Mogra Road Parel, Mumbai-400 012 Andheri(E)-400 069 Pan : Aabfm0034B (Appellant) (Respondent)

Section 41(1)Section 69C

…rred in deleting the addition of Rs.3,28,330/- made by the AO, on account of unverified sundry creditors without considering the decision of the Hon'ble Apex Court on the 2 issue of bogus purchases dated 16.01,2017 in the case of N K Proteins vs. DCIT (2017) (84 Taxmann.com 195)(SC). 3. On the facts and circumstance of the case and in law, the Ld.CIT(A) erred in deleting the addition of Rs. 11,23,900/- made by the AO, on account of hawala purchase and unverified sundry creditors. 4. On the facts and circumstance of the case and in law, the Ld.CIT(A) erred in deleting the addition made by AO, the Ld.CIT(A) had vio…

Printrade Issues India P. Ltd., Mumbai vs. ACIT - 7 (3)(2), Mumbai

In the result, the appeal of the assessee is dismissed

ITA 1770/MUM/2020[2009-10]Status: DisposedITAT Mumbai16 Mar 2022AY 2009-10

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm Printrade Issues India Private The Asst. Commissioner Of Limited Income Tax, 7(3)(2) Gala No.17, Pragati Indus Aayakar Bhavan, Vs. Estate, 316, Nm Joshi Marg, Mumbai-400 004 Lower Parel, Mumbai-400 011 (Appellant) (Respondent) Pan No. Aaccp1550F Appellant By : Shri Mohan Makjija, Ar Respondent By : Shri V Tripathi, Dr Date Of Hearing: 10.01.2022 Date Of Pronouncement : 16.03.2022 O R D E R Per Prashant Maharishi, Am: 01. This Appeal Is Field By Assessee Against The Order Passed By The Commissioner Of Income-Tax (Appeals)-13, Mumbai Dated 17Th March, 2020, Wherein The Addition Made By The Learned Assessing Officer Of ₹14,15,549/- Was Upheld. This Is Only The Grievance In This Appeal.

For Appellant: Shri Mohan Makjija, ARFor Respondent: Shri V Tripathi, DR
Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI PAVAN KUMAR GADALE, JM Printrade Issues India Private The Asst. Commissioner of Limited Income Tax, 7(3)(2) Gala No.17, Pragati Indus Aayakar Bhavan, Vs. Estate, 316, NM Joshi Marg, Mumbai-400 004 Lower Parel, Mumbai-400 011 (Appellant) (Respondent) PAN No. AACCP1550F Appellant by : Shri Mohan Makjija, AR Respondent by : Shri V Tripathi, DR Date of hearing: 10.01.2022 Date of pronouncement : 16.03.2022 O R D E R PER PRASHANT MAHARISHI, AM: 01. This appeal is field by assessee against the order passed by the Commiss…

Principal Commissioner of Income Tax 1 Kolkata vs. M/S Apeejay Shipping Ltd

In the result, these appeals are allowed and the substantial

ITA/26/2021HC Calcutta08 Dec 2021

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE HIRANMAY BHATTACHARYYA

…irector of Income Tax (Investigation)/Additional Director of Income Tax (Investigation). It is submitted that the copy of the so-called investigation 54 (2018) 89 Taxmann.com 196 (Bom) 55 (2017) 84 Taxmann.com 195 (SC) ITAT NO. 06 OF 2022 AND ETC. BATCH Page 57 of 150 report was relied on by the senior standing counsel for the department during the course of argument and stated that it can be downloaded from www.taxguru.im. It is submitted that the “report” is not available in the official website of the CBDT or the Income Tax Investigatio…