Nikunj Eximp Enterprises (P.) Ltd. v. CIT

220 Taxmann 17High Court2014#2331 most cited
49

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2025.

Also referred to as

Nikunj Eximp Enterprises (P.) Ltd. v. CIT · 220 Taxmann 17 · section 263 · revision u/s 263 · inadequate enquiry · lack of enquiry · non application of mind · section 68 · trade creditors · source of source · assessment procedure · section 133(6)

Sections most often in play

Section 133(6)Section 68Section 132Section 153ASection 131Section 234ASection 234BSection 234C

Issues it is cited on

section 44afsection 262trade creditorssource of sourcefirst proviso to section 147inadequate enquiryrevision u/s 263interest under section 234asection 44anon application of mindsection 263(1)lack of enquiry

Judgments citing Nikunj Eximp Enterprises (P.) Ltd. v. CIT

Deputy Commissioner of Income Tax, Mumbai vs. Welspun Enterprises Limited, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 3625/MUM/2024[2013-14]Status: DisposedITAT Mumbai23 Dec 2025AY 2013-14

Bench: Shri Justice (Retd.) C. V. Bhadang & Shri Prabhash Shankar

For Appellant: Shri Harsh Kapadia & Ajay Nagpal, ARsFor Respondent: Shri Arun Kanti Datta, (CIT-DR)
Section 115JSection 132Section 143(3)Section 153A

…s then merely because the suppliers have not appeared before the AO, one cannot conclude that the purchases were not made by the assessee. Reliance was placed on Nikunj Eximp Enterprises (P.) Ltd. v. CIT 216 Taxman 171 (Bom), CIT v. Nangalia Fabrics (P.) Ltd. 220 Taxmann 17 (Guj). etc 4.3 In respect of the observation of the AO relying on statements of certain employees and key persons recorded u/s.132(4) during the course of search claiming that no proper reply was given by these persons on these transactions,it was submitted that and even Shri B. K. Goenka, Chairman in the deposition had simply stated that he w…

Habib Agro Industries, Mandya vs. DCIT, Central Circle, Mysuru

In the result, appeal of the assessee is hereby partly allowed

ITA 1330/BANG/2025[2009-10]Status: DisposedITAT Bangalore13 Nov 2025AY 2009-10

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

For Appellant: Shri V Srinivasan, AdvocateFor Respondent: Shri Shivanand H Kalakeri, CIT (DR)
Section 132Section 153ASection 234Section 234A

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA No.1330 - 1335/Bang/2025 Assessment Year: 2009-10 – 2014-15 M/s Habib Agro Industries, Vs. The Dy. Commissioner of P.O No.155, Bothana Hosur, Income Tax, Central Circle, Mandya – 571 403 Mysuru. PAN – AABFH 0500 P . APPELLANT RESPONDENT Assessee by : Shri V Srinivasan, Advocate Revenue by : Shri Shivanand H Kalakeri, CIT (DR) Date of hearing : 04.09.2025 Date of Pronouncement : 10.11.2025 O R D E R PER WASEEM AHMED, ACCOUNTANT MEMBER: This is a set of 6 appeals f…

Habib Agro Industries, Mandya vs. DCIT, Central Circle, Mysuru

In the result, appeal of the assessee is hereby partly allowed

ITA 1335/BANG/2025[2014-15]Status: DisposedITAT Bangalore10 Nov 2025AY 2014-15

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

For Appellant: Shri V Srinivasan, AdvocateFor Respondent: Shri Shivanand H Kalakeri, CIT (DR)
Section 132Section 153ASection 234Section 234A

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA No.1330 - 1335/Bang/2025 Assessment Year: 2009-10 – 2014-15 M/s Habib Agro Industries, Vs. The Dy. Commissioner of P.O No.155, Bothana Hosur, Income Tax, Central Circle, Mandya – 571 403 Mysuru. PAN – AABFH 0500 P . APPELLANT RESPONDENT Assessee by : Shri V Srinivasan, Advocate Revenue by : Shri Shivanand H Kalakeri, CIT (DR) Date of hearing : 04.09.2025 Date of Pronouncement : 10.11.2025 O R D E R PER WASEEM AHMED, ACCOUNTANT MEMBER: This is a set of 6 appeals f…

Habib Agro Industries, Mandya vs. DCIT, Central Circle, Mysuru

In the result, appeal of the assessee is hereby partly allowed

ITA 1334/BANG/2025[2013-14]Status: DisposedITAT Bangalore10 Nov 2025AY 2013-14

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

For Appellant: Shri V Srinivasan, AdvocateFor Respondent: Shri Shivanand H Kalakeri, CIT (DR)
Section 132Section 153ASection 234Section 234A

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA No.1330 - 1335/Bang/2025 Assessment Year: 2009-10 – 2014-15 M/s Habib Agro Industries, Vs. The Dy. Commissioner of P.O No.155, Bothana Hosur, Income Tax, Central Circle, Mandya – 571 403 Mysuru. PAN – AABFH 0500 P . APPELLANT RESPONDENT Assessee by : Shri V Srinivasan, Advocate Revenue by : Shri Shivanand H Kalakeri, CIT (DR) Date of hearing : 04.09.2025 Date of Pronouncement : 10.11.2025 O R D E R PER WASEEM AHMED, ACCOUNTANT MEMBER: This is a set of 6 appeals f…

Habib Agro Industries, Mandya vs. DCIT, Central Circle, Mysuru

In the result, appeal of the assessee is hereby partly allowed

ITA 1333/BANG/2025[2012-13]Status: DisposedITAT Bangalore10 Nov 2025AY 2012-13

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

For Appellant: Shri V Srinivasan, AdvocateFor Respondent: Shri Shivanand H Kalakeri, CIT (DR)
Section 132Section 153ASection 234Section 234A

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA No.1330 - 1335/Bang/2025 Assessment Year: 2009-10 – 2014-15 M/s Habib Agro Industries, Vs. The Dy. Commissioner of P.O No.155, Bothana Hosur, Income Tax, Central Circle, Mandya – 571 403 Mysuru. PAN – AABFH 0500 P . APPELLANT RESPONDENT Assessee by : Shri V Srinivasan, Advocate Revenue by : Shri Shivanand H Kalakeri, CIT (DR) Date of hearing : 04.09.2025 Date of Pronouncement : 10.11.2025 O R D E R PER WASEEM AHMED, ACCOUNTANT MEMBER: This is a set of 6 appeals f…

Habib Agro Industries, Mandya vs. DCIT, Central Circle, Mysuru

In the result, appeal of the assessee is hereby partly allowed

ITA 1332/BANG/2025[2011-12]Status: DisposedITAT Bangalore10 Nov 2025AY 2011-12

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

For Appellant: Shri V Srinivasan, AdvocateFor Respondent: Shri Shivanand H Kalakeri, CIT (DR)
Section 132Section 153ASection 234Section 234A

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA No.1330 - 1335/Bang/2025 Assessment Year: 2009-10 – 2014-15 M/s Habib Agro Industries, Vs. The Dy. Commissioner of P.O No.155, Bothana Hosur, Income Tax, Central Circle, Mandya – 571 403 Mysuru. PAN – AABFH 0500 P . APPELLANT RESPONDENT Assessee by : Shri V Srinivasan, Advocate Revenue by : Shri Shivanand H Kalakeri, CIT (DR) Date of hearing : 04.09.2025 Date of Pronouncement : 10.11.2025 O R D E R PER WASEEM AHMED, ACCOUNTANT MEMBER: This is a set of 6 appeals f…

Habib Agro Industries, Mandya vs. DCIT, Central Circle, Mysuru

In the result, appeal of the assessee is hereby partly allowed

ITA 1331/BANG/2025[2010-11]Status: DisposedITAT Bangalore10 Nov 2025AY 2010-11

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

For Appellant: Shri V Srinivasan, AdvocateFor Respondent: Shri Shivanand H Kalakeri, CIT (DR)
Section 132Section 153ASection 234Section 234A

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA No.1330 - 1335/Bang/2025 Assessment Year: 2009-10 – 2014-15 M/s Habib Agro Industries, Vs. The Dy. Commissioner of P.O No.155, Bothana Hosur, Income Tax, Central Circle, Mandya – 571 403 Mysuru. PAN – AABFH 0500 P . APPELLANT RESPONDENT Assessee by : Shri V Srinivasan, Advocate Revenue by : Shri Shivanand H Kalakeri, CIT (DR) Date of hearing : 04.09.2025 Date of Pronouncement : 10.11.2025 O R D E R PER WASEEM AHMED, ACCOUNTANT MEMBER: This is a set of 6 appeals f…

Smt. Reeta Goel, Muzaffarnagar vs. Income Tax Officer, Ward-2(4), Muzaffarnagar

ITA 4258/DEL/2024[2021-22]Status: DisposedITAT Delhi25 Sept 2025AY 2021-22

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandraassessment Year: 2021-22

Section 133(6)Section 143(3)Section 69C

…then merely because of non-appearance before the AO, one cannot conclude that the purchases were not made by the assessee. Reliance is placed on the decisions in Nikunj Eximp Enterprises (P.)Ltd. v. CIT 216 Taxman 171 (Bom.), CIT v. Nangalia Fabrics (P.)Ltd. 220 Taxmann 17 (Guj.), CIT v. M.K. Bros. 163 ITR 249 (Guj.), Asstt.CIT v. Akruti Dyeing & Printing Mills (P.)Ltd. Dy. CIT v. Adinath Industries [2001] 252 ITR 476 (Guj.), CIT v. Precious Jewels Corpn.17 taxmann.com 264 (Raj.), CIT v. Rajesh P. Soni [Tax Appeal No. 1107 of 2006, dated 27-2-2012.]. 4.3.3 Though, the appellant was not able to produce the concer…

Income Tax Officer, Muzaffarnagar vs. Reeta Goel, Muzaffarnagar

ITA 4094/DEL/2024[2021-22]Status: DisposedITAT Delhi25 Sept 2025AY 2021-22

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandraassessment Year: 2021-22

Section 133(6)Section 143(3)Section 69C

…then merely because of non-appearance before the AO, one cannot conclude that the purchases were not made by the assessee. Reliance is placed on the decisions in Nikunj Eximp Enterprises (P.)Ltd. v. CIT 216 Taxman 171 (Bom.), CIT v. Nangalia Fabrics (P.)Ltd. 220 Taxmann 17 (Guj.), CIT v. M.K. Bros. 163 ITR 249 (Guj.), Asstt.CIT v. Akruti Dyeing & Printing Mills (P.)Ltd. Dy. CIT v. Adinath Industries [2001] 252 ITR 476 (Guj.), CIT v. Precious Jewels Corpn.17 taxmann.com 264 (Raj.), CIT v. Rajesh P. Soni [Tax Appeal No. 1107 of 2006, dated 27-2-2012.]. 4.3.3 Though, the appellant was not able to produce the concer…

Mohanlal Chunilal Mutta, Mumbai vs. Income Tax Office-19(2)(2), Mumbai

In the result, the appeal filed by the assessee stands allowed

ITA 4692/MUM/2025[2011-12]Status: DisposedITAT Mumbai04 Sept 2025AY 2011-12

Bench: Shri Sandeep Gosain

Section 143(3)Section 145Section 147Section 250

…1 IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER I.T.A. No. 4692/Mum/2025 A.Y: 2011-12 Mohanlal Chunilal Mutta Vs ITO – 19(2)(2) 17/21 A 86A, Ground Piramal Chamber Floor, Maruti Marg, 5th Lalbaug, Mumbai – Khumbharwada, Mumbai 400012. – 400 004. PAN – ANBPS8231K (Assessee) (Respondent) Assessee by Shri Vimal Kumar Sethiya Revenue by Ms. Smitha V. Nair, Sr. DR Date of Hearing 04.09.2025 Date of Pronouncement 12.09.2025 ORDER Per: SHRI. SANDEEP GOSAIN, J.M.: The present appeals have been filed by the revenue challenging the impugned order dt. 06.05.2025 pa…

Shri Prem Industries, Bharatpur vs. Income Tax Officer Ward-1, Bharatpur

The appeal is disposed of, and the matter is remanded to

ITA 877/JPR/2024[2018-19]Status: DisposedITAT Jaipur29 Nov 2024AY 2018-19

Bench: SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)

For Appellant: Shri Rajendra Agarwal, CAFor Respondent: Shri Anup Singh, Addl. CIT
Section 144BSection 147Section 271ASection 69CSection 70

…on’ble Apex Court upheld the decision in PCIT v. Tejua RohitKumar Kapadia, Tax Appeal No.691 of 2017, decided on 18.9.2017 by Hon’ble High Court of Gujarat at Ahmedabad. Reliance has also been placed on decision in CIT v. Nangalia Fabrics (P) Ltd., (2014) 220 Taxmann 17 (Guj)(HC) 22 Shri Prem Industries vs. ITO Reliance has also been placed on decision in CIT v. Century Plyboards India Ltd., (2019) 262 Taxmann 13(SC) . But, it is significant to note that Full Text of the judgment has not been provided. In the written submissions, only extract of the judgment has been made available. Therefore, no relianc…

M/S Din Dayal Pursotam Lal, Sirsa vs. Pr.CIT, Rohtak

ITA 148/CHANDI/2021[2016-17]Status: DisposedITAT Chandigarh04 Mar 2024AY 2016-17

Bench: SHRI A.D.JAIN (Vice President), SHRI VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Gautam Jain, Advocate &For Respondent: Shri Rohit Sharma, CIT-DR
Section 147Section 263Section 40A(3)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH ‘A’ CHANDIGARH BEFORE: SHRI A.D.JAIN, VICE PRESIDENT AND SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER आयकर अपील सं./ ITA Nos. 146,147 & 148/CHD/2021 "नधा"रण वष" / A.Ys : 2011-12, 2015-16 & 2017-18 M/s Din Dayal Purushottam Lal, The PCIT, बनाम 40 CC, Janta Bhawan Road, Rohtak. VS Sirsa-125 055. "थायी लेखा सं./PAN /TAN No: AACFD0107B अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee by : Shri Gautam Jain, Advocate & Shri Lalit Mohan, CA राज"व क" ओर से/ Revenue by : Shri Rohit Sharma, CIT-DR तार"ख/Date o…

M/S Din Dayal Pursotam Lal, Sirsa vs. Pr.CIT, Rohtak

ITA 147/CHANDI/2021[2015-16]Status: DisposedITAT Chandigarh04 Mar 2024AY 2015-16

Bench: SHRI A.D.JAIN (Vice President), SHRI VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Gautam Jain, Advocate &For Respondent: Shri Rohit Sharma, CIT-DR
Section 147Section 263Section 40A(3)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH ‘A’ CHANDIGARH BEFORE: SHRI A.D.JAIN, VICE PRESIDENT AND SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER आयकर अपील सं./ ITA Nos. 146,147 & 148/CHD/2021 "नधा"रण वष" / A.Ys : 2011-12, 2015-16 & 2017-18 M/s Din Dayal Purushottam Lal, The PCIT, बनाम 40 CC, Janta Bhawan Road, Rohtak. VS Sirsa-125 055. "थायी लेखा सं./PAN /TAN No: AACFD0107B अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee by : Shri Gautam Jain, Advocate & Shri Lalit Mohan, CA राज"व क" ओर से/ Revenue by : Shri Rohit Sharma, CIT-DR तार"ख/Date o…

M/S Din Dayal Pursotam Lal, Sirsa vs. Pr.CIT, Rohtak

ITA 146/CHANDI/2021[2011-12]Status: DisposedITAT Chandigarh04 Mar 2024AY 2011-12

Bench: SHRI A.D.JAIN (Vice President), SHRI VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Gautam Jain, Advocate &For Respondent: Shri Rohit Sharma, CIT-DR
Section 147Section 263Section 40A(3)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH ‘A’ CHANDIGARH BEFORE: SHRI A.D.JAIN, VICE PRESIDENT AND SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER आयकर अपील सं./ ITA Nos. 146,147 & 148/CHD/2021 "नधा"रण वष" / A.Ys : 2011-12, 2015-16 & 2017-18 M/s Din Dayal Purushottam Lal, The PCIT, बनाम 40 CC, Janta Bhawan Road, Rohtak. VS Sirsa-125 055. "थायी लेखा सं./PAN /TAN No: AACFD0107B अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee by : Shri Gautam Jain, Advocate & Shri Lalit Mohan, CA राज"व क" ओर से/ Revenue by : Shri Rohit Sharma, CIT-DR तार"ख/Date o…

JCIT (OSD) Central Cirlce-26, New Delhi vs. P L Computer & Communication Pvt Ltd, New Delhi

In the result, the appeal of the Revenue and the Cross

ITA 833/DEL/2021[2012-13]Status: DisposedITAT Delhi01 Feb 2024AY 2012-13

Bench: Dr. B. R. R. Kumarsh. Yogesh Kumar Us

For Appellant: Sh. Rakesh Jain, AdvFor Respondent: Ms. Sapna Bhatia, CIT-DR
Section 132Section 144Section 153ASection 153C

… CIT Vs. Vijay M. Mistry Construction Ltd. in ITA 1090 of 2009, order dated 10.01.2011  CIT Vs. Bholanath Poly Fab Pvt. Ltd. in ITA 63 of 2012, order dated 23.10.2012  Vijay Proteins Pvt. Ltd. Vs. CIT (58 ITD 428)  CIT Vs. M/s Nangalia Fabrics Pvt. Ltd. (220 Taxmann 17) (Guj.)  Prakash Chand Mehta Vs. CIT (301 ITR 134) (M.P.)  CIT Vs. SMC Share Brokerts Ltd. (288 ITR 345) (Del.)  CIT Vs. S. M. Aggarwal (293 ITR 43) (Del.)  Sai Lifestyles Pvt. Ltd. Vs. ACIT in ITA Nos. 4465, 4310, 4466, 4311, 4467/2010 dated 25.11.2011  ACIT Vs. K.P. Sanghvi & Sons LLP in ITA No. 2455/2017 dated 28.09.2018  Aggarwal Ass…

Omkar Metal and Alloys Corporation, C P Tank Mumbai vs. Income Tax Officer 19. 2. 4, Matru Mandir

In the result, the appeal filed by the assessee is allowed for In the result, the appeal filed by the assessee is allowed for In the result, the appeal filed by the assessee is allowed for statisti...

ITA 2838/MUM/2023[2009-2010]Status: DisposedITAT Mumbai29 Dec 2023AY 2009-2010

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Assessment Year: 2009-10 Omkar Metal & Alloys Ito 19.2.4, Corporation, C P Tank Matru Mandir, Opp Bhatia Room No. 47, Balakrishna Vs. Hospital, Grant Road (West), Niwas, 2Nd Floor, 2Nd Mumbai-400007. Panjarapole Lane, Mumbai-400004. Pan No. Aaafo 4997 N Appellant Respondent

For Appellant: Mr. Vimal PunmiyaFor Respondent: Mr. H.M. Bhatt, Sr. DR
Section 143(3)Section 145(3)Section 147Section 148

…s which ppellant placed reliance on the following decisions which includes:- Ramanand Sagar Vs. DCIT (256 ITR 134), CIT v. Nangalia Ramanand Sagar Vs. DCIT (256 ITR 134), CIT v. Nangalia Ramanand Sagar Vs. DCIT (256 ITR 134), CIT v. Nangalia Fabrics (P.) Ltd. 220 Taxmann 17 (Guj.), CIT Vs. M.K. Brothers (163 FR Fabrics (P.) Ltd. 220 Taxmann 17 (Guj.), CIT Vs. M.K. Brothers (163 FR Fabrics (P.) Ltd. 220 Taxmann 17 (Guj.), CIT Vs. M.K. Brothers (163 FR 547), Nikunj Eximp Enterprises (P.) Ltd. v. CIT 216 Taxman 17 547), Nikunj Eximp Enterprises (P.) Ltd. v. CIT 216 Taxman 17 547), Nikunj Eximp Enterprises (P.) Ltd.…

The DCIT1(1), Indore vs. Shri Ravi Arora, Indore

ITA 212/IND/2020[2011-12]Status: DisposedITAT Indore31 Jul 2023AY 2011-12

Bench: Shri Vijay Pal Rao & Shri B.M. Biyaniassessment Year:2011-12 Dcit-5(1), Shri Ravi Arora, Indore 1007, Khatiwala Tank, बनाम/ 236, Indraprasth Tower, 6, M.G. Road, Vs. Indore. (Revenue / Appellant) (Assessee / Respondent) Pan: Agdpa8921H Assessee By Shri Yash Kukreja, Ca & Shri Hitesh Chimnani, Adv & Ld. Ars Revenue By Shri P.K.Mishra, Cit Dr Date Of Hearing 04.05.2023 Date Of Pronouncement 31.07.2023

Section 143(2)Section 143(3)Section 40A(3)Section 68

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER Assessment Year:2011-12 DCIT-5(1), Shri Ravi Arora, Indore 1007, Khatiwala Tank, बनाम/ 236, Indraprasth Tower, 6, M.G. Road, Vs. Indore. (Revenue / Appellant) (Assessee / Respondent) PAN: AGDPA8921H Assessee by Shri Yash Kukreja, CA and Shri Hitesh Chimnani, Adv & Ld. Ars Revenue by Shri P.K.Mishra, CIT DR Date of Hearing 04.05.2023 Date of Pronouncement 31.07.2023 आदेश / O R D E R Per B.M. Biyani, A.M.: Feeling aggrieved by appeal…

Assistant Commissioner of Income Tax, Cir.1(1)(1), Surat vs. Enviro Control Pvt. Ltd., Surat

In the result, all the grounds of appeal raised by the revenue are dismissed

ITA 345/SRT/2022[2011-12]Status: DisposedITAT Surat05 Apr 2023AY 2011-12

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Virtual Hearing) A.C.I.T., Enviro Control Pvt. Ltd., Circle-1(1)(1), Enviro House, Opp. Bank Of Vs. Surat. Maharashtra, Ghod Dod Road, Surat-395007. Pan No. Aaace 8700 C Appellant/ Assessee Respondent/ Revenue

Section 143(2)Section 143(3)Section 148Section 254(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER (Virtual hearing) A.C.I.T., Enviro Control Pvt. Ltd., Circle-1(1)(1), Enviro House, Opp. Bank of Vs. Surat. Maharashtra, Ghod Dod Road, Surat-395007. PAN No. AAACE 8700 C Appellant/ assessee Respondent/ revenue Department represented by Shri Ashok B Koli, (CIT-DR) Assessee represented by Shri Ankur Shah, CA Date of hearing 27/02/2023 Date of pronouncement 05/04/2023 Order under Section 254(1) of Income Tax Act PER: PAWAN SINGH, JUDICIAL MEMBER: 1. This appeal by the revenue…

ACIT, New Delhi vs. M/S. Dhadda International, Delhi

In the result, the appeals filed by the Revenue are partly allowed

ITA 6692/DEL/2016[2008-09]Status: DisposedITAT Delhi03 Feb 2023AY 2008-09
For Appellant: Shri K. Sampath, AdvocateFor Respondent: Shri Vipul Kashyap, Sr. DR
Section 132Section 147Section 271(1)(c)

…Diamond International Vs Dy CIT (2006) 104 ITJ 809 (Mum.) (Trib.) Copy of the judgment, already submitted. 8 Your kind attention is also drawn to the recent judgment of the Hon'ble Gujarat High Court In the case of CIT vs Nangalia Fabrics Private Ltd, (2014) 220 Taxmann 17 (Mag.) (Guj)(HC.), wherein, it has been decided that - In case where purchases were supported by bills, entries were made in the books of account and payment was made by cheques, said purchases could not be held as bogus purchase. Copy of the judgment, has already been filed. Under these circumstances it is once again prayed that the purchase…

ACIT, New Delhi vs. M/S. Dhadda International, Delhi

In the result, the appeals filed by the Revenue are partly allowed

ITA 6691/DEL/2016[2007-08]Status: DisposedITAT Delhi03 Feb 2023AY 2007-08
For Appellant: Shri K. Sampath, AdvocateFor Respondent: Shri Vipul Kashyap, Sr. DR
Section 132Section 147Section 271(1)(c)

…Diamond International Vs Dy CIT (2006) 104 ITJ 809 (Mum.) (Trib.) Copy of the judgment, already submitted. 8 Your kind attention is also drawn to the recent judgment of the Hon'ble Gujarat High Court In the case of CIT vs Nangalia Fabrics Private Ltd, (2014) 220 Taxmann 17 (Mag.) (Guj)(HC.), wherein, it has been decided that - In case where purchases were supported by bills, entries were made in the books of account and payment was made by cheques, said purchases could not be held as bogus purchase. Copy of the judgment, has already been filed. Under these circumstances it is once again prayed that the purchase…

Nikunj Eximp Enterprises (P.) Ltd. v. CIT (220 Taxmann 17) — Cited in 49 Judgments | BharatTax