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

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

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

ITA 6409/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…

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

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

ITA 6408/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…

Lilliput Kidwears Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeal of the assessee is allowed for statistical purpose

ITA 4103/DEL/2016[2011-12]Status: DisposedITAT Delhi01 Aug 2022AY 2011-12

Bench: Sh. Saktijit Deydr. B. R. R. Kumarita No. 4103/Del/2016 : Asstt. Year : 2011-12 Lilliput Kidwears Ltd., Vs Dcit, D-95, Okhla Industrial Area, Circle-4(1), Phase-1, New Delhi-110020 New Delhi (Appellant) (Respondent) Pan No. Aaeca3031E Assessee By : None Revenue By : Sh. Manvendra Goyal, Cit Dr Date Of Hearing: 30.06.2022 Date Of Pronouncement: 01.08.2022

For Appellant: NoneFor Respondent: Sh. Manvendra Goyal, CIT DR
Section 133Section 142(1)Section 143(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘D’, NEW DELHI Before Sh. Saktijit Dey, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 4103/Del/2016 : Asstt. Year : 2011-12 Lilliput Kidwears Ltd., Vs DCIT, D-95, Okhla Industrial Area, Circle-4(1), Phase-1, New Delhi-110020 New Delhi (APPELLANT) (RESPONDENT) PAN No. AAECA3031E Assessee by : None Revenue by : Sh. Manvendra Goyal, CIT DR Date of Hearing: 30.06.2022 Date of Pronouncement: 01.08.2022 ORDER Per Dr. B. R. R. Kumar, Accountant Member: The present appeal has been filed by the assessee against the order of ld. CIT(A), Delhi-13, dated 2…

ITO-6(1)(1), Mumbai vs. M/S. Aeroflex Fittings Pvt. Ltd., Mumbai

In the result, appeals of the Revenue are dismissed

ITA 1686/MUM/2019[2010-11]Status: DisposedITAT Mumbai29 Sept 2020AY 2010-11

Bench: Shri C.N. Prasad, Hon'Ble

For Appellant: NoneFor Respondent: Ms. Arju Garodia
Section 143(1)Section 147

…rance before the AO, one cannot conclude that the purchases were not made by the assessee and certain percentage has to be taxed as profit. Reliance is placed on 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.]. 4.4 Non compliance of some of the parties may be due to the ti…

ITO-6(1)(1), Mumbai vs. M/S. Aeroflex Fittings Pvt. Ltd., Mumbai

In the result, appeals of the Revenue are dismissed

ITA 1687/MUM/2019[2011-12]Status: DisposedITAT Mumbai29 Sept 2020AY 2011-12

Bench: Shri C.N. Prasad, Hon'Ble

For Appellant: NoneFor Respondent: Ms. Arju Garodia
Section 143(1)Section 147

…rance before the AO, one cannot conclude that the purchases were not made by the assessee and certain percentage has to be taxed as profit. Reliance is placed on 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.]. 4.4 Non compliance of some of the parties may be due to the ti…

Income Tax Officer-4(2)(4), Mumbai vs. Manek Metal (I) Private Limited, Mumbai

In the result, the appeal filed by the revenue is hereby dismissed

ITA 4264/MUM/2017[2007-08]Status: DisposedITAT Mumbai31 Aug 2020AY 2007-08

Bench: Shri Rajesh Kumar, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. Nos.4264/M/2017 & 4265/M/2017 (निर्धारण वर्ा / Assessment Years: 2007-08 & 2008-09) Ito-4(2)(4) बिधम/ M/S. Manek Metal (I) P. Ltd. Room No.647, 6Th Floor, 262, K-1, Inside Mehta Vs. Estate, Thakur Dhwar, Main Aayakar Bhavan, M.K. Road, 2Nd Khattar Gali-2 Road, Mumbai-400020. Mumbai-400002. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabcm8872A (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. Revenue By: Shri Drop Singh Meena (Sr. Ar) Assessee By: Shri Prateek Jain सुनवाई की तारीख / Date Of Hearing: 31/08/2020 घोषणा की तारीख /Date Of Pronouncement: 31/08/2020 आदेश / O R D E R Per Amarjit Singh, Jm: The Above Mentioned Appeals Have Been Filed By The Revenue Against The Order Dated 07.03.2017 Passed By The Commissioner Of Income Tax (Appeals)-9, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Ys.2007-08 & 2008-09. Ita. No.4264/M/2017:- 2. The Revenue Has Filed The Present Appeal Against The Order Dated 07.03.2017 Passed By The Commissioner Of Income Tax (Appeals)-9

For Appellant: Shri Prateek JainFor Respondent: Shri Drop Singh Meena (Sr. AR)
Section 133(6)Section 143(1)Section 148Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI RAJESH KUMAR, AM AND SHRI AMARJIT SINGH, JM आयकर अपील सं/ I.T.A. Nos.4264/M/2017 & 4265/M/2017 (निर्धारण वर्ा / Assessment Years: 2007-08 & 2008-09) ITO-4(2)(4) बिधम/ M/s. Manek Metal (I) P. Ltd. Room No.647, 6th Floor, 262, K-1, Inside Mehta Vs. Estate, Thakur Dhwar, Main Aayakar Bhavan, M.K. Road, 2nd Khattar Gali-2 Road, Mumbai-400020. Mumbai-400002. स्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AABCM8872A (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. Revenue by: Shri Drop Singh Meena (Sr. AR) Assessee by: Shri Prateek Jain सुनवाई की तारीख / Dat…

I.T.O. - 19(2)(4), Mumbai vs. Omkar Metal & Alloys Corporation, Mumbai

In the result, the appeals filed by the revenue are hereby dismissed and appeals filed by the assessee are hereby allowed

ITA 2119/MUM/2018[2008-09]Status: DisposedITAT Mumbai03 Mar 2020AY 2008-09

Bench: Shri R. C. Sharma, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. Nos. 1114 To 1116/Mum/2018 (निर्धारण वर्ा / Assessment Years: 2008-09, 2010-11 & 2011-12) Omkar Metal & Alloys बिधम/ Ito-19(2)(4) Corporation Matru Mandir, Nana Chowk, Vs. Room No.47, Balkrishna Mumbai-400007. Niwas, 2Nd Floor, 2Nd Panjarapole Lane, Mumbai- 400004. Ita. Nos. 2119 To 2121/Mum/2018 (निर्धारण वर्ा / Assessment Years: 2008-09, 2010-11 & 2011-12) Ito-19(2)(4) बिधम/ Omkar Metal & Alloys Matru Mandir, Nana Chowk, Corporation Vs. Mumbai-400007. Room No.47, Balkrishna Niwas, 2Nd Floor, 2Nd Panjarapole Lane, Mumbai- 400004. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaafo4997N (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri N. M. Porwal Revenue By: Shri Kumar Padmapani Bora (Dr) सुनवाई की तारीख / Date Of Hearing: 23/01/2020 घोषणा की तारीख /Date Of Pronouncement: 03/03/2020 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee As Well As Revenue Have Filed The Above Mentioned Appeals Against The Different Order Passed By The Commissioner Of Income Tax (Appeals)-30, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Ys.2008-09, 2010-11 & 2011-12. Since Common Grounds

For Appellant: Shri N. M. PorwalFor Respondent: Shri Kumar Padmapani Bora (DR)
Section 143(1)Section 143(2)Section 147Section 148

…appellant from the above parties are non-genuine is wrong and baseless therefore requested to delete the additions. Appellant placed reliance on the following decisions which includes:- Ramanand Sagar Vs. DCIT (256 ITR 134), CIT v. Nangalia Fabrics (P.) Ltd. 220 Taxmann 17 (Guj.), CIT Vs. M.K. Brothers (163 FR 547), Nikunj Eximp Enterprises (P.) Ltd. v. CIT 216 Taxman 171 (Born.), CIT v. M.K. Bros. 163 FIR 249 (Guj.),etc. It is also argued that the dealers are regularly assessed to tax and the purchases properly reflected in the books of account and payments are made through account payee cheques and on payment…

Omkar Metal & Alloys Corporation, Mumbai vs. I.T.O. - 19(2)(4), Mumbai

In the result, the appeals filed by the revenue are hereby dismissed and appeals filed by the assessee are hereby allowed

ITA 1114/MUM/2018[2008-09]Status: DisposedITAT Mumbai03 Mar 2020AY 2008-09

Bench: Shri R. C. Sharma, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. Nos. 1114 To 1116/Mum/2018 (निर्धारण वर्ा / Assessment Years: 2008-09, 2010-11 & 2011-12) Omkar Metal & Alloys बिधम/ Ito-19(2)(4) Corporation Matru Mandir, Nana Chowk, Vs. Room No.47, Balkrishna Mumbai-400007. Niwas, 2Nd Floor, 2Nd Panjarapole Lane, Mumbai- 400004. Ita. Nos. 2119 To 2121/Mum/2018 (निर्धारण वर्ा / Assessment Years: 2008-09, 2010-11 & 2011-12) Ito-19(2)(4) बिधम/ Omkar Metal & Alloys Matru Mandir, Nana Chowk, Corporation Vs. Mumbai-400007. Room No.47, Balkrishna Niwas, 2Nd Floor, 2Nd Panjarapole Lane, Mumbai- 400004. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaafo4997N (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri N. M. Porwal Revenue By: Shri Kumar Padmapani Bora (Dr) सुनवाई की तारीख / Date Of Hearing: 23/01/2020 घोषणा की तारीख /Date Of Pronouncement: 03/03/2020 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee As Well As Revenue Have Filed The Above Mentioned Appeals Against The Different Order Passed By The Commissioner Of Income Tax (Appeals)-30, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Ys.2008-09, 2010-11 & 2011-12. Since Common Grounds

For Appellant: Shri N. M. PorwalFor Respondent: Shri Kumar Padmapani Bora (DR)
Section 143(1)Section 143(2)Section 147Section 148

…appellant from the above parties are non-genuine is wrong and baseless therefore requested to delete the additions. Appellant placed reliance on the following decisions which includes:- Ramanand Sagar Vs. DCIT (256 ITR 134), CIT v. Nangalia Fabrics (P.) Ltd. 220 Taxmann 17 (Guj.), CIT Vs. M.K. Brothers (163 FR 547), Nikunj Eximp Enterprises (P.) Ltd. v. CIT 216 Taxman 171 (Born.), CIT v. M.K. Bros. 163 FIR 249 (Guj.),etc. It is also argued that the dealers are regularly assessed to tax and the purchases properly reflected in the books of account and payments are made through account payee cheques and on payment…

ITO Ward 6(3)(3), Mumbai vs. M/S Jepi Chemo-Pack Pvt. Ltd., Mumbai

In the result, appeal filed by the revenue is dismissed

ITA 454/MUM/2019[2012-13]Status: DisposedITAT Mumbai12 Feb 2020AY 2012-13

Bench: Shri Saktijit Dey & Shri G. Manjunathaito, Ward-6(3)(3) Vs. Jepi Chemo-Pack Pvt.Ltd. Room No.524, 5Th Floor 120, Blue Rose Industrial M.K.Road Estate, Western Express New Marine Lines Highway, Borivali (East) Mumbai-400 020 Mumbai-400 066

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

…ntary evidences, 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 Nlkunj Eximp Enterprises (P.) Ltd. v. CIT 216 Taxman 171 (Bom.), CIT v, Nangalia Fabrics (P,)Ltd. 220 Taxmann 17 (Guj.), CIT v, MK, Bros, 163 1TR 249 (Guj.), Asstt.CiT v. Akruti Dyeing & Printing Mills (?,)UA. Dy. CIT v. Adinat Industries [2001] 2521TR 476 (Guj.), CIT v. Precious Jewels Corpnl7 taxmann.com 264 (Raj.), CIT v. Rajesh P. Soni [Tax Appeal No,1107 of 2006, dated 27-2-2012.]. 4.4 In this case the appellant produced bank account statement to p…

ITO-32(1)(5), Mumbai vs. Shri. Harish Kantilal Jain, Mumbai

In the result, appeal filed by the revenue is dismissed

ITA 471/MUM/2019[2009-10]Status: DisposedITAT Mumbai07 Feb 2020AY 2009-10

Bench: Shri Saktijit Dey & Shri G. Manjunathaito-32(1)(5) Vs. Harish Kantilal Jain Room No.203, 2Nd Floor 404, Bhakti Apartment C-11, Bandra Kurla Complex Opp. Jain Temple Bandra(E) Jambli Galli Mumbai-400 051 Borivali (West) Mumbai-400 092

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

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC”, BENCH MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER & SHRI G. MANJUNATHA, ACCOUNTANT MEMBER ITO-32(1)(5) Vs. Harish Kantilal Jain Room No.203, 2nd Floor 404, Bhakti Apartment C-11, Bandra Kurla complex Opp. Jain Temple Bandra(E) Jambli Galli Mumbai-400 051 Borivali (West) Mumbai-400 092 PAN/GIR No.AAHPJ0490Q (Appellant) .. Respondent) Revenue by Shri Ashish Kumar, DR Assessee by None Date of Hearing 27/01/2020 Date of Pronouncement 07/02/2020 आदेश आदेश / O R D E R आदेश आदेश PER G.MANJUNATHA (A.M): This appeal filed by the revenue is directed against, the orde…

Avlon Syntex Pvt. Ltd., Surat vs. The DCIT, Circle-1, Surat

In the result, appeal of the assessee is dismissed

ITA 1052/AHD/2016[2011-12]Status: DisposedITAT Surat16 May 2019AY 2011-12

Bench: Shri Bhavnesh Saini & Shri O.P.Meenaआ.अ.सं./I.T.A.No.1052/Ahd/2016 "नधा"रण वष"/Assessment Year : 2011-12 Avlon Syntex Pvt. Ltd., Vs The Deputy Commissioner 2Nd Floor, Vishwakarma Chambers, . Of Income Tax, Majuragate, Ring Road, Surat – 395002. Circle-1, Surat – 395 001. [Pan: Aacca 0034 B] अपीलाथ" Appellant ""यथ"/Respondent "नधा"रती क" ओर से /Assessee By: Shri Hiren Vepari – Ca राज"व क" ओर से /Revenue By: Shri Prasoon Kabra - Sr.Dr

For Appellant: Shri Hiren Vepari – CAFor Respondent: Shri Prasoon Kabra - Sr.DR
Section 131

…Arlon Syntex Pvt. Ltd., vs DCIT, Circle-1, Surat /ITA No.1052/AHD/2016 Page 1 of 10 आयकर अपील"य अ"धकरण,सुरत "यायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P.MEENA, ACCOUNTANT MEMBER आ.अ.सं./I.T.A.No.1052/AHD/2016 "नधा"रण वष"/Assessment Year : 2011-12 Avlon Syntex Pvt. Ltd., Vs The Deputy Commissioner 2nd Floor, Vishwakarma Chambers, . of Income Tax, Majuragate, Ring Road, Surat – 395002. Circle-1, Surat – 395 001. [PAN: AACCA 0034 B] अपीलाथ" Appellant ""यथ"/Respondent "नधा"रती क" ओर से /Assessee by: Shri Hiren Vepari – CA राज"व क" ओर स…

ITO-6(3)(1), Mumbai vs. Fanatic Fashion Pvt. Ltd, Mumbai

In the result, appeal of the revenue is dismissed

ITA 439/MUM/2019[2010-11]Status: DisposedITAT Mumbai28 Jan 2019AY 2010-11

Bench: Shri R.C. Sharma: A.Y : 2010-11

For Appellant: Shri Vizti KothariFor Respondent: Shri Anoop Hiwase
Section 143(3)

…documentary evidences, then because of non-appearance before the AO, one cannot conclude that the purchases were not made by the assessee. Reliance is placed on 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 However, fact remains that the appellant produced bank accou…

Tejraj Manroop Chand Tak, Mumbai vs. Income Tax Officer 18(3)(4), Mumbai

ITA 6769/MUM/2017[2011-12]Status: DisposedITAT Mumbai04 May 2018AY 2011-12

Bench: Shri R. C. Sharma, Am & Shri Sandeep Gosain, Jm आयकरअपीलसं./ I.T.A. No. 6769/Mum/2017, (निर्धारणवर्ा / Assessment Year: 2011-12)

For Appellant: Shri Vimal PunmiyaFor Respondent: Ms. N. Hemalata
Section 143(1)Section 143(2)Section 143(3)Section 148Section 234A

…non-appearance before the AO, one cannot conclude that the purchases were not made by the assessee. Several decisions cited in support of the said argument are 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. [Tax Appeal No. 997 of 2008, dated 27/01/2009],CIT v. Veekay Prints (P.) Ltd. [Tax Appeal No. 2557 of 2010, dated. 1/2/2012], Diagnostics v. CIT 334 ITR 111 (Cal.), ITO v. Totaram B. Sharma [Tax Appeal Nos. 1344/2008 & 1355/2008, dated 9-2-2010…

Vaishali Prakash Muni, Mumbai vs. Income Tax Officer Ward 27(3)(5), Mumbai

In the result, appeals of the assessee are allowed in part in terms indicated hereinabove

ITA 378/MUM/2018[2009-10]Status: DisposedITAT Mumbai20 Apr 2018AY 2009-10

Bench: Shri R.C.Sharma, Am & Shri Sandeep Gosain, Jm

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC ”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI SANDEEP GOSAIN, JM ITA No.378/Mum/2018, 379/Mum/2018 & 380/Mum/2018 (Assessment Year :2009-10,2010-11 & 2011-12) Vaishali Prakash Muni Vs. ITO – 27(3)(5) Flat No.5, Plot No.4 Mumbai Satyam, 1st Floor 90 Feet Road, Nathpal Nagar Ghatkopar (E) Mumbai – 400 077 PAN/GIR No.AEXPM2537B Appellant) Respondent) .. Assessee by Shri Mehul Shah Revenue by Ms. N. Hemalatha Date of Hearing 18/04/2018 Date of Pronouncement 20/04/2018 आदेश / O R D E R PER R.C.SHARMA (A.M): These are the appeals filed by the assessee against the ord…

Hitesh H. Shah, Mumbai vs. ITO 13(2)(4), Mumbai

ITA 4756/MUM/2016[2009-10]Status: DisposedITAT Mumbai22 Mar 2018AY 2009-10

Bench: Shrir. C. Sharma, Am & Shri Sandeep Gosain, Jm आयकरअपीलसं./ I.T.A. No. 4756, 4757& 4758/Mum/2016 (निर्धारणवर्ा / Assessment Year: 2009-10, 2010-11& 2011-12)

For Appellant: Shri NeelkanthFor Respondent: Shri M. C. Omi
Section 147

…f non-appearance before the AO, one cannot conclude that the purchases were not made by the assessee. Several decisions cited in support of the said argument are NikunjEximp 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. [Tax Appeal No. 997 of 2008, dated 27/01/2009],CIT v. Veekay Prints (P.) Ltd. [Tax Appeal No. 2557 of 2010, dated. 1/2/2012], Diagnostics v. CIT 334 ITR 111 (Cal.), ITO v. Totaram B. Sharma [Tax Appeal Nos. 1344/2008 & 1355/2008, dated 9-2-2010…

Raj Kumar Baid, Jaipur vs. ITO, Jaipur

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

ITA 853/JPR/2016[2010-11]Status: DisposedITAT Jaipur11 Dec 2017AY 2010-11
For Appellant: Shri Satish Gupta (CA)For Respondent: Smt. Poonam Roy (DCIT)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES (SMC), JAIPUR Jh Hkkxpan] ys[kk lnL;] ds le{k BEFORE: SHRI BHAGCHAND, ACCOUNTANT MEMBER vk;dj vihy la-@ITA No. 853/JP/2016 fu/kZkj.k o"kZ@Assessment Year : 2010-11 cuke Shri Raj Kumar Baid, I.T.O., Vs. 21, Sardar Bhawan, Mangal Marg, Ward 6(2), Bapu Nagar, Jaipur (Raj) Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AHDPB 1623 Q vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Satish Gupta (CA) jktLo dh vksj ls@ Revenue by : Smt. Poonam Roy (DCIT) lquokbZ dh rkjh[k@ Date of Hearing :…

ITO 6(1)(2), Mumbai vs. Amoolya Engineers P.Ltd, Mumbai

Accordingly this ground raised by the revenue is partly allowed

ITA 6294/MUM/2016[2009-10]Status: DisposedITAT Mumbai07 Dec 2017AY 2009-10

Bench: Shri Shamim Yahya, Am & Shri Sandeep Gosain, Jm आयकरअपीलसं./ I.T.A. No. 6294/Mum/2016, (निर्धारणवर्ा / Assessment Year: 2009-10)

For Appellant: Shri Ram TiwariFor Respondent: Shri Bhupendra Shah
Section 143(1)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI SHAMIM YAHYA, AM & SHRI SANDEEP GOSAIN, JM आयकरअपीलसं./ I.T.A. No. 6294/Mum/2016, (निर्धारणवर्ा / Assessment Year: 2009-10) ITO 6(1)(2) Amoolya Engineers Pvt. Room No. 508, 5th floor, Ltd. AayakarBhavan, M. K. Road, 9A-16, Gr. Floor, बिधम/ Mumbai. TaherManison, 16 Vs. Nagdevi Area,NayanDhuru Cross Lane, Mumbai-400003. स्थायीलेखासं./जीआइआरसं./PAN/GIR No. AADCA0172F (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant by : Shri Ram Tiwari प्रत्यथीकीओरसे/Respondentby : Shri Bhupendra Shah सुनवाईकीतारीख/ : 14/09/2017 Date of Hearing…

DCIT Cir 6(3)(1), Mumbai vs. Faco Fastners P.Ltd, Mumbai

In the result, appeal of the revenue is allowed in part

ITA 1641/MUM/2017[2010-11]Status: DisposedITAT Mumbai26 Oct 2017AY 2010-11

Bench: Shri R.C.Sharma, Am & Shri Sandeep Gosain, Jm Dcit Cir 6(3)(1) Vs. M/S. Faco Fastners Pvt. R.No.506, 5Th Floor, Aayakar Ltd., Bhavan 196, Mutton Street M.K.Road, Mumbai – 400 Null Bazar, 020 Mumbai – 400 003 Pan/Gir No. Aabcf2490D Appellant) .. Respondent)

Section 143(3)Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL “J”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI SANDEEP GOSAIN, JM DCIT CIR 6(3)(1) Vs. M/s. Faco Fastners Pvt. R.No.506, 5th Floor, Aayakar Ltd., Bhavan 196, Mutton Street M.K.Road, Mumbai – 400 Null Bazar, 020 Mumbai – 400 003 PAN/GIR No. AABCF2490D Appellant) .. Respondent) Revenue by Ms. Arju Garodia Assessee by Shri Kartik Mehta Date of Hearing 24/08/2017 Date of Pronouncement 26/10/2017 आदेश / O R D E R PER R.C.SHARMA (A.M): This is an appeal filed by the revenue against the order of CIT(A)- 12, Mumbai dated 16/12/2016 for the A.Y.2010-11 in the matter of order…

ITO 6(3)(3), Mumbai vs. Jostars Orogotech P.Ltd, Mumbai

In the result, this appeal by the Revenue stands partly allowed and cross objection by the assessee stands dismissed

ITA 1288/MUM/2017[2009-10]Status: DisposedITAT Mumbai03 Oct 2017AY 2009-10

Bench: Shri Shamim Yahya, Am & Shri Shaktijit Dey, Jm

For Appellant: Shri J.P.BairagraFor Respondent: Shri Purushottam Kumar
Section 133(6)Section 143(3)Section 147Section 69

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ ‘D’, मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “D”, MUMBAI Before Shri Shamim Yahya, AM & Shri Shaktijit Dey, JM ITA No.1288/Mum/2017 : Asst.Years 2009-2010 The Income Tax Officer M/s.Jostars Orogotech Pvt. Ltd. बनाम/ Ward 6(3)(3) A-501 Innova Marathon, Next to Gen Mumbai. Off Ganpatrao Kadam Marg Vs. Lower Parel, Mumbai – 400 013. PAN : AABCJ3749B. (अपीलाथ" /Appellant) (""यथ"/Respondent) CO No.191/Mum/2017 : Asst.Years 2009-2010 M/s.Jostars Orogotech Pvt. Ltd. The Income Tax Officer बनाम/ A-501 Innova Marathon, Next to Gen Ward 6(3)(3) Off Ganpatrao Kadam Marg…

Asst CIT Cir 6(2)(2), Mumbai vs. Exim Trade Links (India) P.Ltd, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 1672/MUM/2017[2009-10]Status: DisposedITAT Mumbai20 Sept 2017AY 2009-10

Bench: Shri R.C.Sharma, Am & Shri Sandeep Gosain, Jm Asst. Cit Cir 6 (2)(2) Vs. M/S. Exim Trade Links R.No.563, Aayakar Bhavan (India) P. Ltd., M.K. Road, Churchgate 31/33, Nishanpada, Dongri Mumbai – 400 020 Mumbai – 400 009 Pan/Gir No. Aaace8448B Appellant) .. Respondent)

Section 143(3)Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL “J”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI SANDEEP GOSAIN, JM Asst. CIT CIR 6 (2)(2) Vs. M/s. Exim Trade Links R.No.563, Aayakar Bhavan (India) P. Ltd., M.K. Road, Churchgate 31/33, Nishanpada, Dongri Mumbai – 400 020 Mumbai – 400 009 PAN/GIR No. AAACE8448B Appellant) .. Respondent) Revenue by Ms. Arju Garodia Assessee by Shri Sanjay C. Shah Date of Hearing 24/08/2017 Date of Pronouncement 20/09/2017 आदेश / O R D E R PER R.C.SHARMA (A.M): This is an appeal filed by the revenue against the order of CIT(A)- 12, Mumbai dated 01/12/2016 for A.Y. 2009-10 in the matte…