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

Mrs. Premlata Tekriwal, Kolkata vs. Principal CIT - 10, Kolkata

In the result, all the appeals of these assessees are allowed

ITA 1131/KOL/2018[2011-12]Status: DisposedITAT Kolkata14 Jan 2021AY 2011-12

Bench: Sri J. Sudhakar Reddy & Sri A. T. Varkey

Section 139Section 147Section 263Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” (Virtual Court Hearing), BENCH KOLKATA Before Sri J. Sudhakar Reddy, Accountant Member & Sri A. T. Varkey, Judicial Member I.T.A. No.1129,1130&1131/KOL/2018 (Assessment Years: 2009-10, 2010-11 & 2011-12) Mrs. Premlata Tekriwal........................……….........………………………………..………Appellant 110, Southern Avenue, Kolkata-700029. [PAN : ABSPT5997N] PCIT-10, Kolkata….………………………………………………...........…………………...Respondent I.T.A. No.1132&1133/KOL/2018 (Assessment Years: 2010-11 & 2011-12) Binod Kumar Tekriwal........................……….........………………………………..………Appellant 110, Sou…

Mrs. Premlata Tekriwal, Kolkata vs. Principal CIT - 10, Kolkata

In the result, all the appeals of these assessees are allowed

ITA 1130/KOL/2018[2010-11]Status: DisposedITAT Kolkata14 Jan 2021AY 2010-11

Bench: Sri J. Sudhakar Reddy & Sri A. T. Varkey

Section 139Section 147Section 263Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” (Virtual Court Hearing), BENCH KOLKATA Before Sri J. Sudhakar Reddy, Accountant Member & Sri A. T. Varkey, Judicial Member I.T.A. No.1129,1130&1131/KOL/2018 (Assessment Years: 2009-10, 2010-11 & 2011-12) Mrs. Premlata Tekriwal........................……….........………………………………..………Appellant 110, Southern Avenue, Kolkata-700029. [PAN : ABSPT5997N] PCIT-10, Kolkata….………………………………………………...........…………………...Respondent I.T.A. No.1132&1133/KOL/2018 (Assessment Years: 2010-11 & 2011-12) Binod Kumar Tekriwal........................……….........………………………………..………Appellant 110, Sou…

Metallica Tubes & Pipes Pvt Ltd., Mumbai vs. ITO-10(2)(4), Mumbai

In the result, appeal filed by the assessee is partly allowed and the revenue’s appeal is dismissed

ITA 4604/MUM/2019[2010-11]Status: DisposedITAT Mumbai26 Nov 2020AY 2010-11

Bench: Shri Shamim Yahya (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2010-11 M/S Metallica Tubes & Pipes Pvt. The Income Tax Officer- Ltd., Ward 10(2)(4) 106, Kanchanban, Dixit Road, Aayakar Bhavan, Vile Parle (E), Vs. Mumbai - 400020 Mumbai - 400057 Pan: Aafcm6609K (Appellant) (Respondent) Assessment Year: 2010-11 The Ito – 10(2)(4), M/S Metallica Tubes & Pipes R. No. 216-A, Aayakar Bhavan, Pvt. Ltd., M.K. Road, 106, Kanchanban, Dixit Road, Mumbai - 400020 Vs. Vile Parle (E), Mumbai - 400057 Pan: Aafcm6609K (Appellant) (Respondent)

For Appellant: Shri Haridas Bhat (AR)For Respondent: Shri Jeetendra Kumar (DR)
Section 115JSection 143Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “SMC”, MUMBAI BEFORE SHRI SHAMIM YAHYA (AM) AND SHRI RAM LAL NEGI (JM) Assessment Year: 2010-11 M/s Metallica Tubes & Pipes Pvt. The Income Tax Officer- Ltd., Ward 10(2)(4) 106, Kanchanban, Dixit Road, Aayakar Bhavan, Vile Parle (E), Vs. Mumbai - 400020 Mumbai - 400057 PAN: AAFCM6609K (Appellant) (Respondent) Assessment Year: 2010-11 The ITO – 10(2)(4), M/s Metallica Tubes & Pipes R. No. 216-A, Aayakar Bhavan, Pvt. Ltd., M.K. Road, 106, Kanchanban, Dixit Road, Mumbai - 400020 Vs. Vile Parle (E), Mumbai - 400057 PAN: AAFCM6609K (Appellant) (Respondent) Revenue…

Ravish Lakhmani, Kolkata vs. Pr.CIT - 10, Kolkata

In the result, all the appeals filed by the assessees are allowed

ITA 47/KOL/2019[2014-15]Status: DisposedITAT Kolkata13 Nov 2020AY 2014-15

Bench: Sri J. Sudhakar Reddy & Ms. Madhumita Roy)

Section 10(38)Section 133(6)Section 143(3)Section 263Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA (Virtual Court) (Before Sri J. Sudhakar Reddy, Accountant Member & Ms. Madhumita Roy, Judicial Member) I.T.A. No. 41/Kol/2019 Assessment Year: 2014-15 Ritin Lakhmani……………………...………………..…..............................................................Appellant [PAN: ABYPL 0575 C] Vs. Pr. Commissioner of Income Tax-10, Kolkata.......................................................Respondent I.T.A. No. 42/Kol/2019 Assessment Year: 2014-15 Pravesh Kumar Lakhmani……………………...………………..…........................................Appellant [PAN: AATPL 9724 D] Vs. Pr.…

Rachit Lakhmani, Kolkata vs. Pr.CIT - 10, Kolkata

In the result, all the appeals filed by the assessees are allowed

ITA 46/KOL/2019[2014-15]Status: DisposedITAT Kolkata13 Nov 2020AY 2014-15

Bench: Sri J. Sudhakar Reddy & Ms. Madhumita Roy)

Section 10(38)Section 133(6)Section 143(3)Section 263Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA (Virtual Court) (Before Sri J. Sudhakar Reddy, Accountant Member & Ms. Madhumita Roy, Judicial Member) I.T.A. No. 41/Kol/2019 Assessment Year: 2014-15 Ritin Lakhmani……………………...………………..…..............................................................Appellant [PAN: ABYPL 0575 C] Vs. Pr. Commissioner of Income Tax-10, Kolkata.......................................................Respondent I.T.A. No. 42/Kol/2019 Assessment Year: 2014-15 Pravesh Kumar Lakhmani……………………...………………..…........................................Appellant [PAN: AATPL 9724 D] Vs. Pr.…

Jaikishan Lakhmani, Kolkata vs. Pr.CIT - 10, Kolkata

In the result, all the appeals filed by the assessees are allowed

ITA 45/KOL/2019[2014-15]Status: DisposedITAT Kolkata13 Nov 2020AY 2014-15

Bench: Sri J. Sudhakar Reddy & Ms. Madhumita Roy)

Section 10(38)Section 133(6)Section 143(3)Section 263Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA (Virtual Court) (Before Sri J. Sudhakar Reddy, Accountant Member & Ms. Madhumita Roy, Judicial Member) I.T.A. No. 41/Kol/2019 Assessment Year: 2014-15 Ritin Lakhmani……………………...………………..…..............................................................Appellant [PAN: ABYPL 0575 C] Vs. Pr. Commissioner of Income Tax-10, Kolkata.......................................................Respondent I.T.A. No. 42/Kol/2019 Assessment Year: 2014-15 Pravesh Kumar Lakhmani……………………...………………..…........................................Appellant [PAN: AATPL 9724 D] Vs. Pr.…

Reeta Lakhmani, Kolkata vs. Pr.CIT - 10, Kolkata

In the result, all the appeals filed by the assessees are allowed

ITA 44/KOL/2019[2014-15]Status: DisposedITAT Kolkata13 Nov 2020AY 2014-15

Bench: Sri J. Sudhakar Reddy & Ms. Madhumita Roy)

Section 10(38)Section 133(6)Section 143(3)Section 263Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA (Virtual Court) (Before Sri J. Sudhakar Reddy, Accountant Member & Ms. Madhumita Roy, Judicial Member) I.T.A. No. 41/Kol/2019 Assessment Year: 2014-15 Ritin Lakhmani……………………...………………..…..............................................................Appellant [PAN: ABYPL 0575 C] Vs. Pr. Commissioner of Income Tax-10, Kolkata.......................................................Respondent I.T.A. No. 42/Kol/2019 Assessment Year: 2014-15 Pravesh Kumar Lakhmani……………………...………………..…........................................Appellant [PAN: AATPL 9724 D] Vs. Pr.…

Gopichand Lakhmani, Kolkata vs. Pr.CIT - 10, Kolkata

In the result, all the appeals filed by the assessees are allowed

ITA 43/KOL/2019[2014-15]Status: DisposedITAT Kolkata13 Nov 2020AY 2014-15

Bench: Sri J. Sudhakar Reddy & Ms. Madhumita Roy)

Section 10(38)Section 133(6)Section 143(3)Section 263Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA (Virtual Court) (Before Sri J. Sudhakar Reddy, Accountant Member & Ms. Madhumita Roy, Judicial Member) I.T.A. No. 41/Kol/2019 Assessment Year: 2014-15 Ritin Lakhmani……………………...………………..…..............................................................Appellant [PAN: ABYPL 0575 C] Vs. Pr. Commissioner of Income Tax-10, Kolkata.......................................................Respondent I.T.A. No. 42/Kol/2019 Assessment Year: 2014-15 Pravesh Kumar Lakhmani……………………...………………..…........................................Appellant [PAN: AATPL 9724 D] Vs. Pr.…

Pravesh Kumar Lakhmani, Kolkata vs. Pr.CIT - 10, Kolkata

In the result, all the appeals filed by the assessees are allowed

ITA 42/KOL/2019[2014-15]Status: DisposedITAT Kolkata13 Nov 2020AY 2014-15

Bench: Sri J. Sudhakar Reddy & Ms. Madhumita Roy)

Section 10(38)Section 133(6)Section 143(3)Section 263Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA (Virtual Court) (Before Sri J. Sudhakar Reddy, Accountant Member & Ms. Madhumita Roy, Judicial Member) I.T.A. No. 41/Kol/2019 Assessment Year: 2014-15 Ritin Lakhmani……………………...………………..…..............................................................Appellant [PAN: ABYPL 0575 C] Vs. Pr. Commissioner of Income Tax-10, Kolkata.......................................................Respondent I.T.A. No. 42/Kol/2019 Assessment Year: 2014-15 Pravesh Kumar Lakhmani……………………...………………..…........................................Appellant [PAN: AATPL 9724 D] Vs. Pr.…

Ritin Lakhmani, Kolkata vs. Pr.CIT - 10, Kolkata

In the result, all the appeals filed by the assessees are allowed

ITA 41/KOL/2019[2014-15]Status: DisposedITAT Kolkata13 Nov 2020AY 2014-15

Bench: Sri J. Sudhakar Reddy & Ms. Madhumita Roy)

Section 10(38)Section 133(6)Section 143(3)Section 263Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA (Virtual Court) (Before Sri J. Sudhakar Reddy, Accountant Member & Ms. Madhumita Roy, Judicial Member) I.T.A. No. 41/Kol/2019 Assessment Year: 2014-15 Ritin Lakhmani……………………...………………..…..............................................................Appellant [PAN: ABYPL 0575 C] Vs. Pr. Commissioner of Income Tax-10, Kolkata.......................................................Respondent I.T.A. No. 42/Kol/2019 Assessment Year: 2014-15 Pravesh Kumar Lakhmani……………………...………………..…........................................Appellant [PAN: AATPL 9724 D] Vs. Pr.…

ITO 28(3)(1), Mumbai vs. Sadhana Jaisingh Patel, Mumbai

In the result, the appeal is dismissed

ITA 1714/MUM/2019[2010-11]Status: DisposedITAT Mumbai08 Jul 2020AY 2010-11
Section 133(6)Section 143(3)Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “SMC-I” BENCH, MUMBAI [Coram: Pramod Kumar, Vice President- As Third Member] Assessment year: 2010-11 Income Tax Officer-28*3)(1) ………………….……Appellant Room No. 316, 3rd Floor, 6th Tower, Vashi Railway Station Complex, Vashi Vs Sadhana Jaisingh Patel ……………..…........Respondent C/6/6/2/1, Neel Kamal, Sector-3, CBD Belapur, Navi Mumbai – 400 614 [PAN: AEXPP 4021 M] Appearances by Uodal Raj Singh for the appellant S. L. Ratnaparikh for the respondent Date of concluding the hearing : June 18, 2020 Date of pronouncement : July 08, 2020 ORDER Per Pramod Kumar, VP: 1. By…

ACIT 24 (2), Mumbai vs. M/S King Metal Works, Mumbai

In the result, appeal filed by the revenue is dismissed

ITA 894/MUM/2019[2010-11]Status: DisposedITAT Mumbai20 May 2020AY 2010-11

Bench: Shri G. Manjunatha & Shri Ravish Soodacit-24(2) Vs. King Metal Works Room No.613, 6Th Floor A-6, Nanddham Piramal Chambers, Lalbaug, Indul.Estate, Marol Maroshi Parel, Mumbai-400 012 Road, Andheri(E) Mumbai-400 059

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

…and circumstance of the case and in law, the Ld. CIT(A) erred in restricting he addition at 12% made by the AO, without considering the decision of Hon'ble Apex Court on the issue of bogus purchases dated 16.01.2017 in the case of N K Proteins vs DCIT (2017) (84 Taxmann.com 195)(SC)." 4. "On the facts and circumstance of the case and in law, the Ld. CIT(A) erred in restricting the addition at 12% made by the AO, without considering the decision of Hon'ble Bombay High Court in the case of Shoreline Hotel (P) Ltd. Vs CIT, Central 1 (98 taxmann.com 234)." 5. "The appellant prays that the order of the CIT (Appeals) o…

DCIT-33(3), Mumbai vs. M/S Shraddha Developers, Mumbai

In the result, appeal stands dismissed

ITA 587/MUM/2019[2013-14]Status: DisposedITAT Mumbai04 Mar 2020AY 2013-14

Bench: Shri Saktijit Deyand Shri G. Manjunatha

For Appellant: Shri Ravindra PoojaryFor Respondent: Shri Saurabh Deshpande
Section 133(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC”BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBERAND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER ITA no.587/Mum./2019 (Assessment Year : 2013–14) Dy. Commissioner of Income Tax ……………. Appellant Circle–33(3), Mumbai v/s M/s. Shraddha Developers Jigar P. Vora, Bharat Villa BogilalFadia Road ……………. Respondent Kandivali (W), Mumbai 400 067 PAN – AAPFS0041N Assesseeby : Shri Ravindra Poojary Revenue by :Shri Saurabh Deshpande Date of Hearing – 03.02.2020 Date of Order – 04.03.2020 O R D E R PER SAKTIJIT DEY. J.M. The captioned appeal has been filed by the Revenue challe…

ITO 24(1)(3), Mumbai vs. Bijal Prashant Kalbag, Mumbai

In the result, appeals filed by the Revenue for both

ITA 805/MUM/2019[2010-11]Status: DisposedITAT Mumbai12 Feb 2020AY 2010-11

Bench: Shri Saktijit Dey & Shri G. Manjunatha

For Appellant: Shri Sourabh DeshpandeFor Respondent: None
Section 133(6)Section 143(1)Section 143(3)Section 147

…rcumstances of the case and in law, the Ld. CIT(A) erred in restricting the addition at 12.5% as against 18% made by the AO, without considering decision of Apex Court on the issue of bogus purchases dated 16.01.2017 in the case of NK proteins Vs. DCIT (2017) 84 Taxmann.com 195. 4. On the facts and circumstances of the case and in law, the Ld. CIT(A) erred in restricting the addition at 12.5% as against 18% made by the AO, without considering decision of Bombay 804 & 805/Mum/2019. High Court in the case shoreline Hotel Vs. CIT 98 taxmann. Com 234. 5. The appellant prays that the order of the CIT(A) on the above…

ITO 24(1)(3), Mumbai vs. Bijal Prashant Kalbag, Mumbai

In the result, appeals filed by the Revenue for both

ITA 804/MUM/2019[2009-10]Status: DisposedITAT Mumbai12 Feb 2020AY 2009-10

Bench: Shri Saktijit Dey & Shri G. Manjunatha

For Appellant: Shri Sourabh DeshpandeFor Respondent: None
Section 133(6)Section 143(1)Section 143(3)Section 147

…rcumstances of the case and in law, the Ld. CIT(A) erred in restricting the addition at 12.5% as against 18% made by the AO, without considering decision of Apex Court on the issue of bogus purchases dated 16.01.2017 in the case of NK proteins Vs. DCIT (2017) 84 Taxmann.com 195. 4. On the facts and circumstances of the case and in law, the Ld. CIT(A) erred in restricting the addition at 12.5% as against 18% made by the AO, without considering decision of Bombay 804 & 805/Mum/2019. High Court in the case shoreline Hotel Vs. CIT 98 taxmann. Com 234. 5. The appellant prays that the order of the CIT(A) on the above…

Shri Pramod Kumar Tekriwal, Kolkata vs. Principal CIT - 10, Kolkata

In the result, these three appeals of three assessees are allowed

ITA 1136/KOL/2018[2010-11]Status: DisposedITAT Kolkata22 Jan 2020AY 2010-11

Bench: Shri S.S.Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.1134/Kol/2018 ("नधा"रणवष" / Assessment Year:2010-11)

For Appellant: Shri Pramod Himat Singhka, FCAFor Respondent: Shri Radhey Shyam, CIT
Section 143(1)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “B”, BENCH KOLKATA BEFORE SHRI S.S.GODARA, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA No.1134/Kol/2018 ("नधा"रणवष" / Assessment Year:2010-11) Binod Kumar Tekriwal HUF Vs. PCIT-10, Kolkata 110, Southern Avenue, Kolkata- 700029 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AABHT 3573 Q (Appellant) .. (Respondent) आयकरअपीलसं./ITA No.1135/Kol/2018 ("नधा"रणवष" / Assessment Year: 2010-11) Sandip Kumar Tekriwal HUF Vs. PCIT-10, Kolkata 110, Southern Avenue, Kolkata- 700029 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAFHS 0739 F (Appellant) .. (Respondent) आयकरअपीलसं./ITA No.1136/Kol/2018 ("नधा"र…

Sandip Kumar Tekriwal HUF, Kolkata vs. Principal CIT - 10, Kolkata

In the result, these three appeals of three assessees are allowed

ITA 1135/KOL/2018[2010-11]Status: DisposedITAT Kolkata22 Jan 2020AY 2010-11

Bench: Shri S.S.Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.1134/Kol/2018 ("नधा"रणवष" / Assessment Year:2010-11)

For Appellant: Shri Pramod Himat Singhka, FCAFor Respondent: Shri Radhey Shyam, CIT
Section 143(1)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “B”, BENCH KOLKATA BEFORE SHRI S.S.GODARA, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA No.1134/Kol/2018 ("नधा"रणवष" / Assessment Year:2010-11) Binod Kumar Tekriwal HUF Vs. PCIT-10, Kolkata 110, Southern Avenue, Kolkata- 700029 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AABHT 3573 Q (Appellant) .. (Respondent) आयकरअपीलसं./ITA No.1135/Kol/2018 ("नधा"रणवष" / Assessment Year: 2010-11) Sandip Kumar Tekriwal HUF Vs. PCIT-10, Kolkata 110, Southern Avenue, Kolkata- 700029 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAFHS 0739 F (Appellant) .. (Respondent) आयकरअपीलसं./ITA No.1136/Kol/2018 ("नधा"र…

Binod Kumar Tekriwal HUF, Kolkata vs. Principal CIT - 10, Kolkata

In the result, these three appeals of three assessees are allowed

ITA 1134/KOL/2018[2010-11]Status: DisposedITAT Kolkata22 Jan 2020AY 2010-11

Bench: Shri S.S.Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.1134/Kol/2018 ("नधा"रणवष" / Assessment Year:2010-11)

For Appellant: Shri Pramod Himat Singhka, FCAFor Respondent: Shri Radhey Shyam, CIT
Section 143(1)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “B”, BENCH KOLKATA BEFORE SHRI S.S.GODARA, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA No.1134/Kol/2018 ("नधा"रणवष" / Assessment Year:2010-11) Binod Kumar Tekriwal HUF Vs. PCIT-10, Kolkata 110, Southern Avenue, Kolkata- 700029 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AABHT 3573 Q (Appellant) .. (Respondent) आयकरअपीलसं./ITA No.1135/Kol/2018 ("नधा"रणवष" / Assessment Year: 2010-11) Sandip Kumar Tekriwal HUF Vs. PCIT-10, Kolkata 110, Southern Avenue, Kolkata- 700029 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAFHS 0739 F (Appellant) .. (Respondent) आयकरअपीलसं./ITA No.1136/Kol/2018 ("नधा"र…

Wood Shape Works, Mumbai vs. ITO -32 (3)(2), Mumbai

In the result, assessee’s appeal is allowed

ITA 2940/MUM/2019[2011-12]Status: DisposedITAT Mumbai25 Oct 2019AY 2011-12

Bench: Shri Saktijit Dey & Shri N.K. Pradhan

For Appellant: NoneFor Respondent: Ms. Vidisha Kalra
Section 143(1)Section 147Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI N.K. PRADHAN, ACCOUNTANT MEMBER ITA no.2940/Mum./2019 (Assessment Year : 2011–12) Wood Shape Works 201, Lotus Court New Jain Derasar Lane ……………. Appellant Haridas Nagar, Borivali (W) Mumbai 400 092 PAN – AAAFW3675R v/s Income Tax Officer ……………. Respondent Ward–32(3)(2), Mumbai Assessee by : None Revenue by : Ms. Vidisha Kalra Date of Hearing – 08.08.2019 Date of Order – 25.10.2019 O R D E R PER SAKTIJIT DEY, J.M. Aforesaid appeal by the assessee is directed against order dated 25th March 2019, passed b…

Navnidhi Steel and Engg Co. P.Ltd, Mumbai vs. Pr.CIT-5, Mumbai

In the result, assessee’s appeal is allowed

ITA 2580/MUM/2018[2010-11]Status: DisposedITAT Mumbai25 Oct 2019AY 2010-11

Bench: Shri Saktijit Dey & Shri Manoj Kumar Aggarwal

For Appellant: Shri Raj Kumar SinghFor Respondent: Shri K. Madhusudhan
Section 143(1)Section 147Section 263Section 40A(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER ITA no.2580 & 2581/Mum./2018 (Assessment Year : 2010–11 & 2011–12) Navnidhi Steel And Engineering Co. P. Ltd. 297, Tardeo Road ……………. Appellant Wille Mansion, Opp. Gank of India Nana Chowk, Mumbai 400 007 PAN – AACCN2748R v/s Principal Commissioner of ……………. Respondent Income Tax, Circle–5, Mumbai Assessee by : Shri Raj Kumar Singh Revenue by : Shri K. Madhusudhan Date of Hearing – 30.09.2019 Date of Order – 25.10.2019 O R D E R PER SAKTIJIT DEY, J.M. Aforesaid a…