NAVI TRADING LIMITED v. UNION OF INDIA

278 CTR 219High Court2015#24169 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2021.

Judgments citing NAVI TRADING LIMITED v. UNION OF INDIA

ITO 6(3)(3), Mumbai vs. J.B. Technologies P.Ltd, Mumbai

In the result, the appeal filed by the revenue is hereby dismissed and 2cross-objection filed by the assessee is hereby dismissed

ITA 6297/MUM/2016[2009-10]Status: DisposedITAT Mumbai05 Apr 2021AY 2009-10

Bench: Shri Rajesh Kumar, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No. 6297/ Mum/2016 (निर्धारण वर्ा / Assessment Year: 2009-10) Ito-6(3)(3) बिधम/ M/S. J. B. Technologies Pvt. R. No.576, Aayakar Bhavan, Ltd. Vs. M. K. Road, Mumbai- 3, Narayan Building, 23, L. 400020. N. Road, Dadar (E), Mumbai-400014. C. O. No. 68/Mum/2018 (Arising Out Of I.T.A. No. 6297/Mum/2016) (निर्धारण वर्ा / Assessment Year: 2009-10) M/S. J. B. Technologies Pvt. बिधम/ Ito-6(3)(3) Ltd. R. No.576, Aayakar Bhavan, Vs. 3, Narayan Building, 23, L. M. K. Road, Mumbai- 400020. N. Road, Dadar (E), Mumbai-400014. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabcj5208P (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Ms. Usha Gaikwad (Dr) Assessee By: Shri Vijay Mehta (Ar) सुनवाई की तारीख / Date Of Hearing: 17/02/2021 घोषणा की तारीख /Date Of Pronouncement: 05/04/2021 आदेश / O R D E R Per Amarjit Singh, Jm: The Revenue As Well As The Assessee Have Filed The Above Mentioned Appeal & Cross-Objection Against The Order Dated 22.08.2016 Passed By The Commissioner Of Income Tax (Appeals) -12, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y. 2009-10. Ita. No.6297/Mum/2016 Co No. 68/Mum/2018 A.Y.2009-10 2. The Revenue Has Filed The Present Against The Order Dated 22.08.2016 Passed By The Cit(A)-12, Mumbai Relevant To The A.Y. 2009-10. 3. The Revenue Has Raised The Following Grounds: -

For Appellant: Shri Vijay Mehta (AR)For Respondent: Ms. Usha Gaikwad (DR)

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

…holding company and associate Companies whose identities cannot be doubted and within such group concerns valuation cannot be suspected. The appellant relied on the decision of Hon’ble jurisdictional High Court in the case of Navi Trading Limited reported in 278 CTR 219 wherein it is held that when more details are sought or some verification is proposed, that cannot be a substitute for the reason and which leads the AO to believe that an income chargeable to tax has escaped assessment. I have carefully perused the reason recorded by the AO in the assessment order and the submission of the appellant. It is foun…

Deputy Commissioner of Income Tax Circle 6(2), Mumbai vs. Khyati Realtors Private Limited, Mumbai

In the result, therefore, petition succeeds and is allowed

ITA 4710/MUM/2017[2008-09]Status: DisposedITAT Mumbai17 Jul 2019AY 2008-09

Bench: Shri M.Balaganesh, Am & Shri Amarjit Singh , Jm Dcit, Cir. 6(3)(2) Vs. M/S. Khyati Realtors Pvt.Ltd R.No.522, 5Th Floor 301/68, Manek Bhuvan 1St Hindu Colony Aayakar Bhavan M.K.Road, Dadar (E), Mumbai – 400 020 Mumbai – 400 014 Pan/Gir No.Aacck4422B (Appellant) .. (Respondent)

Section 143(1)Section 143(3)Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “H”, BENCH MUMBAI BEFORE SHRI M.BALAGANESH, AM & SHRI AMARJIT SINGH , JM DCIT, CIR. 6(3)(2) Vs. M/s. Khyati Realtors Pvt.Ltd R.No.522, 5th Floor 301/68, Manek Bhuvan 1st Hindu Colony Aayakar Bhavan M.K.Road, Dadar (E), Mumbai – 400 020 Mumbai – 400 014 PAN/GIR No.AACCK4422B (Appellant) .. (Respondent) Revenue by Shri. B. Yadagiri Assessee by Shri Vijay Mehta & Shri Anuj Kisnadwala Date of Hearing 17/06/2019 Date of Pronouncement 17/07/2019 आदेश / O R D E R PER M. BALAGANESH (A.M): This appeal in ITA No.4710/Mum/2017 for A.Y.2008-09 arises out of the order by the ld. Com…

DCIT Cen Cir 4(3) Cr 4, Mumbai vs. Kargwal Products P. Ltd, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 1462/MUM/2017[2009-10]Status: DisposedITAT Mumbai26 Sept 2018AY 2009-10

Bench: Shri G.S. Pannu & Shri Pawan Singhdcit, Cc- 4(3) Central M/S Kargwal Products P. Ltd. Range-4, Room No. 1921, Om Shiv Sai Chs, Off Eastern C-11, 19Th Floor, Air India Vs. Express Highway, Opp Sion Building, Nariman Point, Chunabhati Signal, Sion, Mumbai-400021. Mumbai-400022. Pan: Aadck3047P Appellant Respondent Cross Objection No.132/Mum/2018 (Assessment Year 2009-10) M/S Kargwal Products P. Ltd. Dcit, Cc- 4(3) Central Om Shiv Sai Chs, Off Eastern Range-4, Room No. 1921, C-11, 19Th Floor, Air India Express Highway, Opp Sion Vs. Chunabhati Signal, Sion, Building, Nariman Point, Mumbai-400022. Mumbai-400021. Pan: Aadck3047P Appellant Respondent Appellant By : Shri Dharmesh Shah (Dr) Respondent By : Ms. Pooja Swaroop (Sr. Ar) Date Of Hearing : 11.07.2018 Date Of Pronouncement : 26.09.2018 Order Under Section 254(1)Of Income Tax Act

For Appellant: Shri Dharmesh Shah (DR)For Respondent: Ms. Pooja Swaroop (Sr. AR)

Section 143(1)Section 143(3)Section 147Section 148Section 254(1)

…mpany, whose identities cannot be doubted and without group concern valuation cannot be suspected. In support of his submission, the ld. AR of the assessee relied upon the decisions of Hon’ble Bombay High Court in case of NIVI Trading Ltd. vs. Union of India (278 CTR 219), CIT vs. Smt. Maniben Valji Shah [283 ITR 453 (Bom)], Infrastructure and Energy Services Ltd. Vs. ACIT [332 ITR 587(Bom)], Khubchandani Health parks Pvt. Ltd. vs. ITO & Ors [384 ITR 322], Hon’ble Gujarat High Court in case of Krupesh Ghanshyambhai Thakkar vs. DCIT [77 taxmann.com 293], Hon’ble Delhi High Court in CIT vs. Batra Bhatia Company [32…