Naresh K. Pahuja v. Income Tax Appellate Tribunal

Q: How many judgments cite Naresh K. Pahuja v. Income Tax Appellate Tribunal?

25 judgments on BharatTax cite Naresh K. Pahuja v. Income Tax Appellate Tribunal (54 Taxmann.com 258), spanning 2017 to 2024.

54 Taxmann.com 258High Court2015#4762 most cited

What is Naresh K. Pahuja v. Income Tax Appellate Tribunal authority for?

Merely routing a gift through a banking channel does not, by itself, establish the genuineness of the gift; other evidence is required to prove its genuineness.

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2024.

Also referred to as

Naresh K. Pahuja · Income Tax Appellate Tribunal · 54 Taxmann.com 258 · 375 ITR 526 · gift genuineness · banking channel · section 254 · undisclosed income · cash credit

Also reported as

375 ITR 526

Issues it is cited on

circular trading summons under section 131 price rigging survey under section 133a section 48 section 44a section 44ad loose papers concealment of income cross objection unexplained expenditure section 254

Judgments citing Naresh K. Pahuja v. Income Tax Appellate Tribunal

UNISYS SOFTWARES AND HOLDING IND. LTD.,KOLKATA vs. DCIT, CIR. 8(2), KOLKATA

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 43/KOL/2024[2011-12]Status: DisposedITAT Kolkata27 Sept 2024AY 2011-12

Bench: Shri Sanjay Garg & Shri Rakesh Mishraassessment Year: 2011-12

For Appellant: NoneFor Respondent: Subhendu Datta, CIT-DR

Section 143(3)Section 147Section 148Section 250Section 250(6)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH KOLKATA BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND SHRI RAKESH MISHRA, ACCOUNTANT MEMBER Assessment Year: 2011-12 Unisys Softwares And Holding Deputy Commissioner of Ind. Ltd., Income Tax, 75C, Park Street, Basement, Vs Circle-8(2), Kolkata, Kolkata - 700016 Aayakar Bhawan, P-7, (PAN: AABCC1191Q) Chowringhee Square, Kolkata - 700069 (Appellant) (Respondent) Present for: Appellant by : None Respondent by : Subhendu Datta, CIT-DR Date of Hearing : 02.07.2024 Date of Pronouncement : 27.09.2024 O R D E R PER RAKESH MISHRA, ACCOUNTANT MEMBER: This appeal filed by the…

CHETAN LACHMANDAS BHATIA,MUMBAI vs. ITO (IT)-1(2)(1), MUMBAI

In the result, the appeal filed by assessee is allowed partly for statistical purposes

ITA 386/MUM/2023[2014-15]Status: DisposedITAT Mumbai29 May 2023AY 2014-15

Bench: Shri Om Prakash Kant & Shri Narender Kumar Choudhrychetan Lachmandas Ito, Bhatia, C-309, 3Rd (International बनाम/ Floor, Atul Nagar Tower, Tax)-1(2)(1), Vs. Mathwadas, Ext. Road, Mumbai. Irani Wadi No.3, Kandivali West, Mumbai-400067. "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aotpb9588F (""थ" / Respondent) (अपीलाथ"/Appellant) अपीलाथ" ओर से/ Appellant By : Ms. Chaitee Londhe, Ca ""थ" की ओर से/Respondentby: Shri Ram Prakash Rastogi, Sr.Ar सुनवाई की तारीख/ Date Of Hearing 17/05/2023 घोषणा की तारीख /Date Of Pronouncement 29/05/2023 आदेश / Order Per Om Prakash Kant- Am: This Appeal Filed By The Assessee Is Directed Against The Final Assessment Order Dated 13.12.2022 Passed By Ito, International Tax-1(2)(1), Mumbai ( In Short ‘ The Assessing Officer) For Assessment Year (“Ay”) 2014-15, Pursuant To The Direction Of Ld. Dispute Resolution Panel (“Drp”) Dated 28.11.2022. The Grounds Raised By The Assessee Alongwith Form No.36 Were Revised By The Assessee. The Revised Grounds Are Reproduced As Under:-

For Appellant: Ms. Chaitee Londhe, CAFor Respondent: Shri Ram Prakash Rastogi, Sr.AR

Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH“C”, MUMBAI BEFORE SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER & SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER Chetan Lachmandas ITO, Bhatia, C-309, 3rd (International बनाम/ Floor, Atul Nagar Tower, Tax)-1(2)(1), Vs. Mathwadas, Ext. Road, Mumbai. Irani Wadi No.3, Kandivali West, Mumbai-400067. "थायीलेखासं./जीआइआरसं./PAN/GIR No. : AOTPB9588F (""थ" / Respondent) (अपीलाथ"/Appellant) अपीलाथ" ओर से/ Appellant by : Ms. Chaitee Londhe, CA ""थ" की ओर से/Respondentby: Shri Ram Prakash Rastogi, Sr.AR सुनवाई की तारीख/ Date of Hearing 17/05/2023 घोषणा की तारीख /Date of Pronounceme…

ACIT -1(1)(1), MUMBAI vs. M/S ADHIRAJ CONSTRUCTION PRIVATE LIMITED , MUMBAI

In the result, the appeal of the revenue and the cross objection filed by the assessee are dismissed

ITA 1410/MUM/2022[2012-2013]Status: DisposedITAT Mumbai27 Dec 2022AY 2012-2013

Section 133(6)Section 143(3)Section 148Section 68

…THE INCOME TAX APPELLATE TRIBUNAL “A” Bench, Mumbai Shri B.R. Baskaran (AM) & Shri Rahul Chaudhary (JM) I.T.A. No. 1410/Mum/2022 (A.Y. 2012-13) Vs. M/s. Adhiraj ACIT-1(1)(1) Room No. 533 Constructions Pvt. Ltd. Aayakar Bhavan 303, Sharda Chambers M.K. Road Sir V.T. Marg, New Marine Mumbai-400 020. Lines, Mumbai-400 020. (Appellant) (Respondent) C.O. No. 100/Mum/2022 (A.Y. 2012-13) Vs. ACIT-1(1)(1) M/s. Adhiraj Constructions Pvt. Ltd. Room No. 533 303, Sharda Chambers Aayakar Bhavan Sir V.T. Marg, New Marine M.K. Road Lines, Mumbai-400 020. Mumbai-400 020. (Appellant) (Respondent) PAN : AACCA3372Q Assessee b…

DCIT CIRCLE- 15(3)(1), MUMBAI vs. M/S SANJIVAINI PARENTERAL LTD., M

In the result, all the three appeals of the learned assessing officer are partly allowed

ITA 4154/MUM/2019[2011-12]Status: DisposedITAT Mumbai27 Jul 2022AY 2011-12

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

For Appellant: Shri Mehul Shah, ARFor Respondent: Shri Hemant Kumar Chimanlal

Section 143(3)Section 147Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI PAVAN KUMAR GADALE, JM ITA No. 4152 to 4154 /Mum/2019 (For A.Ys. 2010–11, 2009–10 & 2011–12 respectively) DCIT M/s Sanjivani Parenteral Ltd. Circle–15(3)(1) 205, P.N. Kothari Industrial Room no. 451, 4th Floor, Estate, Aayakar Bhavan, Vs. L.B.S Marg, Bhandup (W), M.K. Road, Mumbai-400 078 Mumbai-400 020 (Respondent) (Appellant) PAN No. AAACCS 2369 B CO No. 57/Mum/2020 (Arising out of ITA no. 4152/Mum/2019 for A.Y. 2010–11) CO No. 58/Mum/2020 (Arising out of ITA no. 4153/Mum/2019 for A.Y. 2009–10) CO No. 59/Mum/2020…

DCIT, CIRCLE-15(3)(1), MUMBAI vs. M/S- SANJIVANI PARENTERAL LTD.,, MUMBAI

In the result, all the three appeals of the learned assessing officer are partly allowed

ITA 4153/MUM/2019[2009-10]Status: DisposedITAT Mumbai27 Jul 2022AY 2009-10

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

For Appellant: Shri Mehul Shah, ARFor Respondent: Shri Hemant Kumar Chimanlal

Section 143(3)Section 147Section 69C

DCIT, C-15(3)(1), MUMBAI vs. SANJIVANI PARENTERAL LTD.,, MUMBAI

In the result, all the three appeals of the learned assessing officer are partly allowed

ITA 4152/MUM/2019[2010-11]Status: DisposedITAT Mumbai27 Jul 2022AY 2010-11

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

For Appellant: Shri Mehul Shah, ARFor Respondent: Shri Hemant Kumar Chimanlal

Section 143(3)Section 147Section 69C

ARM INFRA & UTILITIES PRIVATE LIMITED,MUMBAI vs. PR.COMMISSIONER OF INCOME TAX RANGE-6, MUMBAI

In the result, assessee’s appeal is allowed

ITA 2212/MUM/2019[2014-15]Status: DisposedITAT Mumbai12 Nov 2021AY 2014-15

Bench: Shri C.N. Prasad & Shri S. Rifaur Rahman

For Appellant: Shri P.J. Pardiwala a/wFor Respondent: Shri Rajiv Harit

Section 143(2)Section 143(3)Section 263Section 56(2)(viib)

…1TR 278 (Supreme  Court) "The transactions though apparent were held to be not real one. May be the money came by way of bank cheques and paid through the process of banking transaction but that itself is of no consequence." Naresh K. Pahuja vs. ITAT: (2015) 375 ITR 526 (Bombay)  "mere routing of a gift through a banking channel would not by itself establish that the gift is genuine and the genuineness or non-genuineness of the gift would have to be established by other evidence." CIT & Ors. vs. Saravana Constructions (P.) Ltd. [2012] 72  DTR 258 (Karnataka) "there is no presumption that merely because .the pa…

DCIT- 10 (3)(1), MUMBAI vs. OPERA INFRA PROJECTS PVT. LTD., MUMBAI

In the result, Revenue’s appeal is allowed for statistical purposes

ITA 5606/MUM/2018[2010-11]Status: DisposedITAT Mumbai22 Jun 2021AY 2010-11

Section 143(1)Section 143(2)Section 147Section 148Section 68

…THE INCOME TAX APPELLATE TRIBUNAL “C” Bench, Mumbai Shri Shamim Yahya (AM) & Shri C.N. Prasad (JM) I.T.A. No. 5606/Mum/2018 (Assessment Year 2010-11) Vs. M/s. Opera Infra DCIT-10(3)(1) Room No. 212 Projects Pvt. Ltd. Aayakar Bhavan 602, Vardhaman M.K. Road Apartment, 60 Mumbai-400 020. Hanuman Road Vile Parle East Mumbai-400 057. PAN : AACCP1304P (Appellant) (Respondent) Assessee by Shri R.B. Popat Department by Ms. Shreekala Pardeshi Date of Hearing 15.04.2021 Date of Pronouncement 22.06.2021 O R D E R Per Shamim Yahya (AM) :- This appeal by the Revenue is directed against the order of learned CIT(A) date…

M/S ALIMAAN CHARITABLE TRUST,MUMBAI vs. CIT ( EXEMPTION), MUMBAI

ITA 1689/MUM/2020[2015-16]Status: DisposedITAT Mumbai21 Jun 2021AY 2015-16

Bench: Shri Manoj Kumar Aggarwal () & Shri Ravish Sood () Ita No.1689 /Mum/2020 (Assessment Year: 2015-16) M/S Alimaan Charitable Commissioner Of Income Trust, 206, Rewa Chambers, Vs. Tax (Exemptions),R. No. New Marine Lines, 617, 6Th Floor, Piramal Mumbai – 400 020 Chambers, Lal Baug,Parel,Mumbai – 400 012 Pan No. Aaata2536P (Assessee ) (Revenue) Assessee By : Shri Firojandhyaruzina, Senior Advocate Revenue By : Shri Rajeev Harit, Cit D.R Date Of Hearing: 28/05/2021 Date Of Pronouncement: 21/06/2021

For Appellant: Shri FirojAndhyaruzina, Senior AdvocateFor Respondent: Shri Rajeev Harit, CIT D.R

Section 12ASection 143(2)Section 143(3)Section 263

…ITA No. 1689/Mum/2020 A.Y. 2015-16 1 M/s Alimaan Charitable Trust Vs. Commissioner of Income Tax (Exemptions) IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A” MUMBAI BEFORE SHRI MANOJ KUMAR AGGARWAL (ACCOUNTANT MEMBER) AND SHRI RAVISH SOOD (JUDICIAL MEMBER) ITA No.1689 /MUM/2020 (Assessment Year: 2015-16) M/s Alimaan Charitable Commissioner of Income Trust, 206, Rewa Chambers, Vs. Tax (Exemptions),R. No. New Marine Lines, 617, 6th Floor, Piramal Mumbai – 400 020 Chambers, Lal Baug,Parel,Mumbai – 400 012 PAN No. AAATA2536P (Assessee ) (Revenue) Assessee by : Shri FirojAndhyaruzina, Senior Advocate Reven…

ITO 5 (2)(2), MUMBAI vs. M/S KARTEEK FERROMET PVT. LTD., MUMBAI

In the result, appeals of the Revenue are dismissed

ITA 1461/MUM/2019[2009-10]Status: DisposedITAT Mumbai12 Jan 2021AY 2009-10

Bench: Shri C.N. Prasad, Hon'Ble & Shri N.K. Pradhan, Hon'Ble

For Appellant: Department by Ms. Smita Verma

Section 133(6)Section 143(1)Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “SMC” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI N.K. PRADHAN, HON'BLE ACCOUNTANT MEMBER ITA NO. 1460 & 1461/MUM/2019 (A.Y. 2011-12 & A.Y. 2009-10) Income Tax Officer – 5(2)(2) v. M/s. Karteek Ferromet Pvt. Ltd., Room No. 567, 5th Floor 2nd Floor, Plot No. 162 Aayakar Bhavan, M.K. Road Fanjawala Building Mumbai – 400020 M.G. Mahimtura Marg Kumbharwada, Giarguaum Mumbai - 400004 PAN: AADCK4241K (Appellant) (Respondent) None Assessee by : Department by Ms. Smita Verma Date of Hearing : 12.01.2021 Date of Pronouncement : 12.01.2021 O…

ITO 5 (2)(2), MUMBAI vs. M/S KARTEEK FERROMET PVT. LTD., MUMBAI

In the result, appeals of the Revenue are dismissed

ITA 1460/MUM/2019[2011-12]Status: DisposedITAT Mumbai12 Jan 2021AY 2011-12

Bench: Shri C.N. Prasad, Hon'Ble & Shri N.K. Pradhan, Hon'Ble

For Appellant: Department by Ms. Smita Verma

Section 133(6)Section 143(1)Section 147

ITO 31(3)(1), MUMBAI vs. SH. RAMAVADH RAMDHARI YADAV, MUMBAI

In the result, appeal of the Revenue is dismissed

ITA 2634/MUM/2019[2011-12]Status: DisposedITAT Mumbai23 Oct 2020AY 2011-12

Bench: Shri C.N. Prasad, Hon'Bleincome Tax Officer – 31(3)(1) V. Shri Ramavadh Ramdhari Yadav 307, 3Rd Floor Pratyakshakar Bhavan, C-13 Room No. 408, 4Th Floor Shiv Sagar Industrial Estate Bandra Kurla Complex Kotkar Road, Goregoan (E) Bandra (E), Mumbai - 400 051 Mumbai - 400063

For Appellant: NoneFor Respondent: Amrita Singh

Section 133(6)Section 143(1)Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER Income Tax Officer – 31(3)(1) v. Shri Ramavadh Ramdhari Yadav 307, 3rd Floor Pratyakshakar Bhavan, C-13 Room No. 408, 4th Floor Shiv Sagar Industrial Estate Bandra Kurla Complex Kotkar Road, Goregoan (E) Bandra (E), Mumbai - 400 051 Mumbai - 400063 PAN: AAAPY2044G (Appellant) (Respondent) Assessee by : None Department by : Amrita Singh Date of Hearing : 20.10.2020 Date of Pronouncement : 23.10.2020 O R D E R PER C.N. PRASAD (JM) 1. This appeal is filed by the Revenue against the order of the Learn…

ITO - 31 (2)(4), MUMBAI vs. NARENDRA R. BOHRA, MUMBAI

In the result, appeals filed by the Revenue are dismissed

ITA 6371/MUM/2018[2009-10]Status: DisposedITAT Mumbai05 Dec 2019AY 2009-10

Bench: Shri C.N. Prasad, Hon'Ble & Shri Manoj Kumar Aggarwal, Hon'Bleincome Tax Officer- 31(2)(4) V. Shri Narendra R. Bohra 105, C-13, Pratyakshakar Bhavan Prop. M/S. Veena Industries Bandra Kurla Complex 203, 2Nd Floor, Amar Business Centre Ram Mandir Road, Goregaon (W) Bandra (E), Mumbai - 400 051 Mumbai – 400 014 Pan: Aaapb7696M (Appellant) (Respondent) Assessee By : Shri Suresh Patni

For Appellant: Shri Suresh PatniFor Respondent: Shri R. Bhoopathi

Section 133(6)Section 143(1)Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI MANOJ KUMAR AGGARWAL, HON'BLE ACCOUNTANT MEMBER Income Tax Officer- 31(2)(4) v. Shri Narendra R. Bohra 105, C-13, Pratyakshakar Bhavan Prop. M/s. Veena Industries Bandra Kurla Complex 203, 2nd Floor, Amar Business Centre Ram Mandir Road, Goregaon (W) Bandra (E), Mumbai - 400 051 Mumbai – 400 014 PAN: AAAPB7696M (Appellant) (Respondent) Assessee by : Shri Suresh Patni Department by : Shri R. Bhoopathi Date of Hearing : 05.12.2019 Date of Pronouncement : 05.12.2019 O R D E R PER C.N. PRASAD (…

STERLING JEWELS PVT. LTD.,MUMBAI vs. ACIT 5(3)(2), MUMBAI

In the result, appeal filed by the assessee for AY 2009-10 is dismissed

ITA 6154/MUM/2016[2009-10]Status: DisposedITAT Mumbai03 Oct 2019AY 2009-10

Bench: Shri G. Manjunatha & Shri Ram Lal Negiita No.6154, 6155, 6156, 6157 & 6158/Mum/2016 (Assessment Years: 2009-10, 2010-11, 2011-12, 2012-13 & 2013-14) Sterling Jewels Pvt.Ltd. Vs. Acit-5(3)(2) 208, A-Z Industrial Estate 460, Aaykar Bhawan Ganpatrao Kadam Marg M.K.Road, Churchgate Lower Parel (W) Mumbai-400 020 Mumbai-400 013 Pan/Gir No.Aajcs3316D (Appellant) .. (Respondent)

Section 143(1)Section 143(3)Section 147Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL “G”, BENCH MUMBAI BEFORE SHRI G. MANJUNATHA, ACCOUNTANT MEMBER & SHRI RAM LAL NEGI, JUDICIAL MEMBER ITA No.6154, 6155, 6156, 6157 & 6158/Mum/2016 (Assessment Years: 2009-10, 2010-11, 2011-12, 2012-13 & 2013-14) Sterling Jewels Pvt.Ltd. Vs. ACIT-5(3)(2) 208, A-Z Industrial Estate 460, Aaykar Bhawan Ganpatrao Kadam Marg M.K.Road, Churchgate Lower Parel (W) Mumbai-400 020 Mumbai-400 013 PAN/GIR No.AAJCS3316D (Appellant) .. (Respondent) Assessee by K.A.Vaidyalingan Revenue by V.Vinod Kumar Date of Hearing 03/10/2019 Date of Pronouncement 03/10/2019 आदेश / O R D E R आदेश आ…

ITO 31 (1)(2), MUMBAI vs. ASHOK S. VAKHARIA HUF, MUMBAI

Appeal stands partly allowed

ITA 3223/MUM/2018[2009-10]Status: DisposedITAT Mumbai16 Sept 2019AY 2009-10

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

For Appellant: Shri N.M. Porwal-Ld.ARFor Respondent: Shri Satish Chandra Rajore – Ld. DR

Section 143(3)Section 147Section 148Section 234ASection 69C

…e was no violation of principle of natural justice as alleged by the assessee. 3.5 In the background of decision of Hon’ble Apex Court in CIT V/s P.Mohankala & Ors. [291 ITR 278] and also the decision of Hon’ble Bombay High Court in Naresh K. Pahuja V/s ITAT [375 ITR 526], it was held that payments through banking channel, simpliciter, would not establish the genuineness of the transactions and the primary onus casted upon assessee to prove the genuineness of the transactions remained undischarged. The strength was also drawn from the decision of Hon'ble Supreme Court in CIT vs. Durgaprasad More (82 ITR 540) to a…

SHRI ASHOK VAKHARIA(HUF),2009-10 vs. ITO WARD-24(3)(1), MUMBAI

Appeal stands partly allowed

ITA 2994/MUM/2018[2009-10]Status: DisposedITAT Mumbai16 Sept 2019AY 2009-10

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

For Appellant: Shri N.M. Porwal-Ld.ARFor Respondent: Shri Satish Chandra Rajore – Ld. DR

Section 143(3)Section 147Section 148Section 234ASection 69C

TANAYA GEMS & JEWELLERY EXPORTS LTD,MUMBAI vs. DCIT 5(3)(2), MUMBAI

Accordingly confirm the addition. The ground is dismissed

ITA 3196/MUM/2017[2007-08]Status: DisposedITAT Mumbai24 Jun 2019AY 2007-08

Bench: Hon’Ble Sh. Sandeep Gosain, Jm & Hon’Ble Sh. G. Manjunatha, Am आयकरअपीलसं./ I.T.A. No. 3196/Mum/2017 (निर्धारणवर्ा / Assessment Year: 2007-08)

For Appellant: NoneFor Respondent: Shri D. G. Pansari, DR

Section 143(3)Section 234Section 234ASection 271Section 271(1)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE HON’BLE SH. SANDEEP GOSAIN, JM & HON’BLE SH. G. MANJUNATHA, AM आयकरअपीलसं./ I.T.A. No. 3196/Mum/2017 (निर्धारणवर्ा / Assessment Year: 2007-08) DCIT-5(3)(2), M/s Tanaya Gems & Jewellery Mumbai, Exports Ltd. बिधम/ 5th floor, 52 Marble Arch, Dr. Pin- Vs. G. D. Deshmukh Marg, Peddar Road, Mumbai-400 026 स्थायीलेखासं./जीआइआरसं./ PAN No. AACCT5863H (अपीलाथी/Appellant) (प्रत्यथी / : Respondent) अपीलाथीकीओरसे/ Appellant by : None प्रत्यथीकीओरसे/Respondentby : Shri D. G. Pansari, DR सुनवाईकीतारीख/ : 02.04.2019 Date of Hearing घोषणाकीतारीख / : 24.06.2019 Date o…

ASSISTANT COMMISSIONER OF INCOME TAX 23(1), MUMBAI vs. CALVIN PROPERTIES, MUMBAI

ITA 6561/MUM/2017[2011-12]Status: DisposedITAT Mumbai03 Apr 2019AY 2011-12

Bench: Hon’Ble Sh. Sandeep Gosain, Jm & Hon’Ble Sh. N. K. Pradhan, Am आयकरअपीलसं./ I.T.A. No. 6561, 6562 & 6564/Mum/2017 (निर्धारणवर्ा / Assessment Year: 2011-12, 2012-13 & 2013-14)

For Appellant: Shri Abi Rama KarthikeyanFor Respondent: Shri Rajiv Khandelwal, AR

Section 143(1)Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE HON’BLE SH. SANDEEP GOSAIN, JM & HON’BLE SH. N. K. PRADHAN, AM आयकरअपीलसं./ I.T.A. No. 6561, 6562 & 6564/Mum/2017 (निर्धारणवर्ा / Assessment Year: 2011-12, 2012-13 & 2013-14) M/s Calvin Properties, ACIT Cir 23(1) R. No. 113, 1st floor, 14, Gitanjali, Plot No. 234, बिधम/ Patkarwadi, S. V. Road, Matru Mandit, Tardeo Vs. Bandra (west), Road, Mumbai-400 007 Mumbai-400 050 स्थायीलेखासं./जीआइआरसं./ PAN No. AAGFC2218L (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant : Shri Abi Rama Karthikeyan, DR by प्रत्यथीकीओरसे/Respondentby : Shri…

DCIT 4(1)(2), MUMBAI vs. BLOCKWELL P.LTD, MUMBAI

Accordingly these grounds raised by the revenue are partly allowed

ITA 616/MUM/2016[2010-11]Status: DisposedITAT Mumbai03 Aug 2018AY 2010-11

Bench: Shri R. C. Sharma, Am & Sh. Sandeep Gosain, Jm आयकरअपीलसं./ I.T.A. No. 616, 617& 618/Mum/2016 (निर्धारणवर्ा / Assessment Year: 2010-11, 2009-10 & 2008-09)

For Appellant: Shri V. Justin, DRFor Respondent: Shri R. K. Shah, AR

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI R. C. SHARMA, AM & SH. SANDEEP GOSAIN, JM आयकरअपीलसं./ I.T.A. No. 616, 617& 618/Mum/2016 (निर्धारणवर्ा / Assessment Year: 2010-11, 2009-10 & 2008-09) DCIT 4(1)(2) Blockwell Pvt. Ltd. 6th Floor, R. No. 640, 356, Jagannath Shankar बिधम/ AayakarBhavan, Seth Rd, Murlidahar Compound, K. Next to Mumbai-400020 Vs. Thakurdwar Post Office, Girgaon, Mumbai-400002 स्थायीलेखासं./जीआइआरसं./ PAN No. AAACB5050G (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant by : Shri V. Justin, DR प्रत्यथीकीओरसे/Respondentby : Shri R. K. Shah, AR सुनवाईक…

ITO (E) I(1), MUMBAI vs. BAUN FOUNDATION TRUST, MUMBAI

ITA 216/MUM/2014[2008-09]Status: DisposedITAT Mumbai10 Jan 2018AY 2008-09

Bench: Shri R. C. Sharma, Am & Shri Sandeep Gosain, Jm आयकरअपीलसं./ I.T.A. No. 153/Jp/2014 (निर्धारणवर्ा / Assessment Year:2010-11 ) M.S Goenka Diamond & Jewells Acit, Circle-2, बिधम/ Ltd, 401, Panchratna, M.S.B. Ka Ncr Building, Rasta, Jaipur. Jaipur Vs.

For Appellant: Shri C. S. GulatiFor Respondent: Shri Dharmesh Shah

Section 10ASection 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI R. C. SHARMA, AM & SHRI SANDEEP GOSAIN, JM आयकरअपीलसं./ I.T.A. No. 153/JP/2014 (निर्धारणवर्ा / Assessment Year:2010-11 ) M.s Goenka Diamond & Jewells ACIT, Circle-2, बिधम/ Ltd, 401, Panchratna, M.S.B. Ka NCR Building, Rasta, Jaipur. Jaipur Vs. स्थायीलेखासं./जीआइआरसं./ PAN/GIR No. AAACG7934Q (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No. 216/JP/2014 & ITA No. 124/JP/2015 (निर्धारणवर्ा / Assessment Year: 2010-11 & 2011-12) ACIT, Circle-2, M.s Goenka Diamond बिधम/ NCR Building, & Jewells Ltd, 401, Jaipur Panchratna, M.S.B. Ka…

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