Nikunj Eximp Enterprises v. CIT

Manish M Shah, Bhiwandi vs. ACIT Cir 1, Kalyan

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

Bench: Shri C.N. Prasad, Jm & Shri Rajesh Kumar, Am Manish M Shah Asstt. Commissioner Of Income Prop Mahipatrai & Co., Tax Circle - 1, फनधभ/ 346, Kaneri, Kalyan Road, Opp. Kalyan, Vs. Shanti Nagar Police Station, Dist Thane Bhiwandi-421302 स्थधमी रेखध सं./ Pan : Ackps4464Q (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) : अऩीरधथी की ओय से / Assessee By : Shri Devendra H Jain प्रत्मथी की ओय से/ Revenue By : Shri H M Wanare

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ “जी” म ुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI श्री सी. एन.प्रसाद, न्याययक सदस्य एवं श्री राजेश कुमार, ऱेखा सदस्य के समक्ष BEFORE SHRI C.N. PRASAD, JM AND SHRI RAJESH KUMAR, AM Manish M Shah Asstt. Commissioner of Income Prop Mahipatrai and Co., Tax Circle - 1, फनधभ/ 346, Kaneri, Kalyan Road, Opp. Kalyan, Vs. Shanti Nagar Police Station, Dist Thane Bhiwandi-421302 स्थधमी रेखध सं./ PAN : ACKPS4464Q (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) : अऩीरधथी की ओय से / Assessee by : Shri Devendra H Jain प्रत्मथी की ओय से/ Revenue by : Shri H M Wanare सुनवधई की त…

Videocon Industries Ltd, Mumbai vs. DCIT RG 3(3)(2), Mumbai

In the result assessee’s appeal is partly allowed

Bench: Shri R.C. Sharma & Shri Amit Shuklaassessment Year: 2011-12

…& Co. Vs. ACIT, ITA No. 2959/Mum/2014; (ii) ACIT Vs. Ramila Pravin Shah, ITA No. 5246/Mum/2013; (iii) Ganpatraj A Sanghavi Vs. ACIT, ITA No. 2826/Mum/2013; (iv) Hiralal Chunilal Jain Vs. ITO, ITA No.4547/Mum/2014; (v) CIT Vs. Nikunj Eximp Enterprises (P) Ltd. 35 Taxmann.com 384 (Bom) (vi) ACIT Vs. M/s. G. V. Sons, ITA No. 2238, 2239 & 2240 of 2012 (ITAT Mum); (vii) DCIT Vs. Rajeev G. Kalathil 67 SOT 52 (ITAT Mum); (viii) Balaji Textile Industries (P) Ltd. Vs. Third ITO 49 ITD 177 (ITAT Mum); He also made distinction of various decisions which was relied by the Ld. DR. 28. We have carefully considered the entire…

Ambernath Steel Tube and Sanitary Store, Mumbai vs. Income Tax Officer 2(1), Kalyan

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

Bench: Shri D.T. Garasiaassessment Year: 2011-12 M/S. Ambernath Steel Tube & Income Tax Officer 2(1), Sanitary Store, Kalyan, 2Nd Floor, Mohan Plaza, Partner-Shri Vimal Adhia, Vs. Station Road, Wayale Nagar, Ambarnath (W)-421 501 Khadak Pada, Kalyan (W)- 421 301 Pan: Aahfa7639L (Appellant) (Respondent) Present For: Assessee By : Shri Ravindra Poojari, A.R. Revenue By : Ms. N. Hemalatha, D.R. Date Of Hearing : 21.12.2017 Date Of Pronouncement : 14.02.2018 O R D E R

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI D.T. GARASIA, JUDICIAL MEMBER Assessment Year: 2011-12 M/s. Ambernath Steel Tube and Income Tax Officer 2(1), Sanitary Store, Kalyan, 2nd Floor, Mohan Plaza, Partner-Shri Vimal Adhia, Vs. Station Road, Wayale Nagar, Ambarnath (W)-421 501 Khadak Pada, Kalyan (W)- 421 301 PAN: AAHFA7639L (Appellant) (Respondent) Present for: Assessee by : Shri Ravindra Poojari, A.R. Revenue by : Ms. N. Hemalatha, D.R. Date of Hearing : 21.12.2017 Date of Pronouncement : 14.02.2018 O R D E R Per D.T. Garasia, Judicial Member: The present appeal has been…

Amit Babulal Harsora, Mumbai vs. ITO 20(1)(1), Mumbai

In the result the appeal filed by the assessee is hereby Allowed

Bench: Shri D. Karunakara Rao, Am & Shri Amarjit Singh, Jm आयकरअपीलसं/I.T.A. No.3288/Mum/2016 (िनधा"रणवष" / Assessment Year: 2011-12) Shri Amit Babulal Harsora बनाम/ Ito 20(1)(1) 10, New India Indl. Estate, Mumbai Vs. 33, Mahakali Caves Rd., Mumbai - 400093 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaaph1395R (अपीलाथ"/Appellant) .. (""थ" /Respondent)

…आयकर अपीलीय अिधकरण, मुंबई "ायपीठ “एच‘’ मुंबई IN THE INCOME TAX APPELLATE TRIBUNAL“H” BENCH, MUMBAI BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI AMARJIT SINGH, JM आयकरअपीलसं/I.T.A. No.3288/Mum/2016 (िनधा"रणवष" / Assessment Year: 2011-12) Shri Amit Babulal Harsora बनाम/ ITO 20(1)(1) 10, New India Indl. Estate, Mumbai Vs. 33, Mahakali Caves Rd., Mumbai - 400093 "थायीलेखासं./जीआइआरसं./PAN/GIR No. AAAPH1395R (अपीलाथ"/Appellant) .. (""थ" /Respondent) Assessee by: Shri Surji D. Chheda Department by: Shri M. C. Omi Ningshen सुनवाईकीतारीख / Date of Hearing: 05.01.2017 घोषणाकीतारीख /Date of Pronouncement:20.01.2017 आदेश /…

ACIT 14(1), Mumbai vs. Bhairav Metals, Mumbai

Bench: S/Sh.Rajendra & Amarjit Singhआयकर अपील सं./I.T.A./4680/Mum/2014,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2010-11 िनधा"रण िनधा"रण वष" वष" Acit-14(1) M/S. Bhairav Metals 2Nd Floor,Earnest House 57, Binani Building, Gr. Floor 2Nd Bhoiwada Lane, Bhuleshwar Nariman Point Vs. Mumbai-400 021. Mumbai-400 002. Pan:Aaafb 4213 E (अपीलाथ" /Appellant) (""यथ" / Respondent) राज"व क" ओर से / Revenue By: Shri Suman Kumar-Dr अपीलाथ" क" ओर से /Assessee By: Shri S.C. Patni-Ar सुनवाई क" तारीख / Date Of Hearing: 05/12/2016 घोषणा क" तारीख / Date Of Pronouncement: 01/01/2017 आयकर अिधिनयम आयकर अिधिनयम,1961 क" क" धारा धारा 254(1)केकेकेके अ"तग"त अ"तग"त आदेश आदेश आयकर आयकर अिधिनयम अिधिनयम क" क" धारा धारा अ"तग"त अ"तग"त आदेश आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act) लेखा सद"य लेखा सद"य, राजे"" राजे"" केकेकेके अनुसार अनुसार/ Per Rajendra A.M.- लेखा लेखा सद"य सद"य राजे"" राजे"" अनुसार अनुसार Challenging The Order,Dated 30.4.14,Of Cit(A)-Mumbai, The Assessing Officer(Ao) Has Filed The Present Appeal. Assessee-Firm,Engaged In The Business Of Importing & Supply Of Ferrous & Non Ferrous Metals,Filed Its Return Of Income On 13.10.2010,Declaring Income Of Rs.57.90 Lakhs.The Ao Completed The Assessment On 28.02.2013,U/S. 143(3) Of The Act,Determining The Income At Rs.1.90 Crores.

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, मुंबई अिधकरण मुंबई मुंबई “बी मुंबई बी बी” ” ” ” खंडपीठ बी खंडपीठ खंडपीठ खंडपीठ Income-tax Appellate Tribunal -“B”Bench Mumbai सव"ी राजे"",लेखा सद"य एवं अमरजीत "सह, "याियक सद"य Before S/Sh.Rajendra,Accountant Member and Amarjit Singh,Judicial Member आयकर अपील सं./I.T.A./4680/Mum/2014,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2010-11 िनधा"रण िनधा"रण वष" वष" ACIT-14(1) M/s. Bhairav Metals 2nd Floor,Earnest House 57, Binani Building, Gr. Floor 2nd Bhoiwada Lane, Bhuleshwar Nariman Point Vs. Mumbai-400 021. Mumbai-400 002. PAN:AAAFB 4213 E (अपील…

ITO 16(2)(1), Mumbai vs. Ashwin Purshottam Bajaj, Mumbai

In the result , we dismiss both the appeal of the assessee as well of Revenue

Bench: Shri Mahavir Singh & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 4736/Mum/2014 ("नधा"रण वष" / Assessment Year : 2010-11) Shri Ashwin Purshotam The Ito – Ward 16(2)(1), बनाम/ Bajaj, Mumbai. V. C/O Shri Prakash Jhunjhunwala, Chartered Accountant, 5, Jolly Bhawan No. 2, 7 New Marine Lines, Churchgate, Mumbai – 400020. "थायी लेखा सं./Pan : Aacpb7522J .. (अपीलाथ" /Appellant) (""यथ" / Respondent)

…Ajit Kumer 263 ITR 610 (MP-HC) v) Man Mohan Sadani vs. CIT 304 ITR 152 (MP-HC) vi) CIT vs. Leaders valves (P) Ltd 285 ITR 435 (P&H-HC) Merely non appearance of suppliers would not conclude the purchase as ingenuine i) CIT vs. Nikunj Eximp Enterprises (P) Ltd 35 Taxmann.com 384 (Bom-HC) In view of the above, a humble prayer is made :-. a) To delete the addition u/s 69C of Rs 1,31,88,227/- or alternatively, b) To adopt the concept of real income and restrict the addition on estimating the suppressed income of Rs 7,24,957/- being 45.49% on sales corresponding to alleged ingenuine purchase (45.49% minus 41.75 % on…

Ashwin Purshotam Bajaj, Mumbai vs. ITO, Ward- 16(2)(1), Mumbai

In the result , we dismiss both the appeal of the assessee as well of Revenue

Bench: Shri Mahavir Singh & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 4736/Mum/2014 ("नधा"रण वष" / Assessment Year : 2010-11) Shri Ashwin Purshotam The Ito – Ward 16(2)(1), बनाम/ Bajaj, Mumbai. V. C/O Shri Prakash Jhunjhunwala, Chartered Accountant, 5, Jolly Bhawan No. 2, 7 New Marine Lines, Churchgate, Mumbai – 400020. "थायी लेखा सं./Pan : Aacpb7522J .. (अपीलाथ" /Appellant) (""यथ" / Respondent)

…Ajit Kumer 263 ITR 610 (MP-HC) v) Man Mohan Sadani vs. CIT 304 ITR 152 (MP-HC) vi) CIT vs. Leaders valves (P) Ltd 285 ITR 435 (P&H-HC) Merely non appearance of suppliers would not conclude the purchase as ingenuine i) CIT vs. Nikunj Eximp Enterprises (P) Ltd 35 Taxmann.com 384 (Bom-HC) In view of the above, a humble prayer is made :-. a) To delete the addition u/s 69C of Rs 1,31,88,227/- or alternatively, b) To adopt the concept of real income and restrict the addition on estimating the suppressed income of Rs 7,24,957/- being 45.49% on sales corresponding to alleged ingenuine purchase (45.49% minus 41.75 % on…

Asst CIT 26(3), Mumbai vs. Saini Electronic Security System, Mumbai

In the result, appeal of the Revenue and the Cross Objection raised by the assessee are dismissed

Bench: Shri D. Karunakara Rao & Shri Pawan Singhi.T.A. No.2225/M/2015 (Assessment Year: 2010-2011) फनाभ/ Acit, Circle-26(3), M/S. Saini Electronic Mumbai. Security System, Vs. 26-A, Narayan Plaza, Unit No.6, 1St Floor, Chandivali, Opp. Saki Vihar Road, Saki Naka, Mumbai-72. स्थामी रेखा सं./ Pan : Abafs0771M (अऩीराथी /Appellant) .. (प्रत्मथी / Respondent) C.O.No.192/M/2016 (Arising Out Of I.T.A. No.2225/M/2015) (Assessment Year: 2010-2011) फनाभ/ M/S. Saini Electronic Security Acit, Circle-26(3), System, Mumbai. Vs. 26-A, Narayan Plaza, Unit No.6, 1St Floor, Chandivali, Opp. Saki Vihar Road, Saki Naka, Mumbai-72. स्थामी रेखा सं./ Pan : Abafs0771M (अऩीराथी /Appellant) .. (प्रत्मथी / Respondent) अऩीराथी की ओय से / Appellant By : Shri Sanjeev Lalan प्रत्मथी की ओय से/ Respondent By : Shri Saurabh Kumar Rai, Dr

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI D. KARUNAKARA RAO, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER I.T.A. No.2225/M/2015 (Assessment Year: 2010-2011) फनाभ/ ACIT, Circle-26(3), M/s. Saini Electronic Mumbai. Security System, Vs. 26-A, Narayan Plaza, Unit No.6, 1st Floor, Chandivali, Opp. Saki Vihar Road, Saki Naka, Mumbai-72. स्थामी रेखा सं./ PAN : ABAFS0771M (अऩीराथी /Appellant) .. (प्रत्मथी / Respondent) C.O.No.192/M/2016 (Arising out of I.T.A. No.2225/M/2015) (Assessment Year: 2010-2011) फनाभ/ M/s. Saini Electronic Security ACIT, Circle-26(3), System, Mumbai. Vs. 26-A…

Govind Bhilu Rathod, Vasai vs. ITO WD 4(1), Thane

In the result, the appeal of the assessee is accepted

Bench: Shri Rajendra, Am & Shri Pawan Singh, Jm आयकर अपील सं./I.T.A. No 439/Mum/2016 (िनधा"रण वष" / Assessment Year: 2011-12)

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI RAJENDRA, AM AND SHRI PAWAN SINGH, JM आयकर अपील सं./I.T.A. No 439/Mum/2016 (िनधा"रण वष" / Assessment Year: 2011-12) Shri Govind Bhilu Rathod , ITO Ward (4) (1) बनाम/ C-301, Everest Tower, Thane. Vasant Nagri, Sector- 8 Vs. Vasai Road(E), 401208 "थायी लेखा सं./जीआइआर सं./PAN/GIR No.AEIPR7254M (अपीलाथ" /Appellant) (""थ" / Respondent) : अपीलाथ" की ओर से / Appellant by : Shri Bhupendra Shah ""थ" की ओर से/Respondent by : Shri Arvind Kumar सुनवाई की तारीख / : 10/10/2016 Date of Hearing घोषणा की तारीख / : 14/10/2016 Date of Pronouncement आदेश / O R D…

ITO 16(3)(1), Mumbai vs. Ghaverchand B Jain, Mumbai

Accordingly Ground No.1&2 are partly allowed

Bench: Shri R.C.Sharma & Shri Pawan Singhito, Central Circle- 16(3)(1), Sh. Ghaverchand B Jain 1St Floor, Matrumandir Road, (Prop M/S Champak Steel House) 59/14, Nanubhai Desai Road, Tardeo, Mumbai-400020. Vs. Opp. Islampura Street, Mumbai-400004 Pan: Aabpj5830C (Appellant) (Respondent) Sh. Ghaverchand B Jain Income Tax Officer, Central (Prop M/S Champak Steel House) Circle- 16(3)(1), Ist Floor, Mulji Thackersey Building, Matrumandir Road, Vs. 52/52A, Nanubhai Desai Road, Tardeo,Mumbai-400020. Opp. Islampura Street, Mumbai-400004 Pan: Aabpj5830C (Appellant) (Respondent)

…IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH “G”,MUMBAI BEFORE SHRI R.C.SHARMA, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER ITO, Central Circle- 16(3)(1), Sh. Ghaverchand B Jain 1st Floor, Matrumandir Road, (Prop M/s Champak Steel House) 59/14, Nanubhai Desai Road, Tardeo, Mumbai-400020. Vs. Opp. Islampura Street, Mumbai-400004 PAN: AABPJ5830C (Appellant) (Respondent) Sh. Ghaverchand B Jain Income Tax officer, Central (Prop M/s Champak Steel House) Circle- 16(3)(1), Ist Floor, Mulji Thackersey Building, Matrumandir Road, Vs. 52/52A, Nanubhai Desai Road, Tardeo,Mumbai-400020. Opp. Islampura Street, Mum…

Vinod S.Deora, Mumbai vs. DCIT 24(2) Now 30(3), Mumbai

In the result, the assessee’s appeal for A

Bench: Shri Jason P. Boaz & Shri Sandeep Gosainshri Vinod S. Deora Dcit, 24(2) Now 30(3) G-507, Sonmarg C-13, Room No. 601, 6Th Floor Vs. S.V. Road, Malad (W) Pratyakshakar Bhavan Mumbai 400064 Bandra (E), Mumbai 400051 Pan - Aaapd4566E Appellant Respondent Dcit, 24(2) Now 30(3) Shri Vinod S. Deora C-13, Room No. 601, 6Th Floor G-507, Sonmarg Vs. Pratyakshakar Bhavan S.V. Road, Malad (W) Bandra (E), Mumbai 400051 Mumbai 400064 Pan - Aaapd4566E Appellant Respondent

…IN THE INCOME TAX APPELLATE TRIBUNAL "F" Bench, Mumbai Before Shri Jason P. Boaz, Accountant Member and Shri Sandeep Gosain, Judicial Member Shri Vinod S. Deora DCIT, 24(2) Now 30(3) G-507, Sonmarg C-13, Room No. 601, 6th Floor Vs. S.V. Road, Malad (W) Pratyakshakar Bhavan Mumbai 400064 Bandra (E), Mumbai 400051 PAN - AAAPD4566E Appellant Respondent DCIT, 24(2) Now 30(3) Shri Vinod S. Deora C-13, Room No. 601, 6th Floor G-507, Sonmarg Vs. Pratyakshakar Bhavan S.V. Road, Malad (W) Bandra (E), Mumbai 400051 Mumbai 400064 PAN - AAAPD4566E Appellant Respondent Appellant by: Shri Haresh P. Shah Respondent by: Shri R…

DCIT 30(3), Mumbai vs. Vinod S. Deora, Mumbai

In the result, the assessee’s appeal for A

Bench: Shri Jason P. Boaz & Shri Sandeep Gosainshri Vinod S. Deora Dcit, 24(2) Now 30(3) G-507, Sonmarg C-13, Room No. 601, 6Th Floor Vs. S.V. Road, Malad (W) Pratyakshakar Bhavan Mumbai 400064 Bandra (E), Mumbai 400051 Pan - Aaapd4566E Appellant Respondent Dcit, 24(2) Now 30(3) Shri Vinod S. Deora C-13, Room No. 601, 6Th Floor G-507, Sonmarg Vs. Pratyakshakar Bhavan S.V. Road, Malad (W) Bandra (E), Mumbai 400051 Mumbai 400064 Pan - Aaapd4566E Appellant Respondent

…IN THE INCOME TAX APPELLATE TRIBUNAL "F" Bench, Mumbai Before Shri Jason P. Boaz, Accountant Member and Shri Sandeep Gosain, Judicial Member Shri Vinod S. Deora DCIT, 24(2) Now 30(3) G-507, Sonmarg C-13, Room No. 601, 6th Floor Vs. S.V. Road, Malad (W) Pratyakshakar Bhavan Mumbai 400064 Bandra (E), Mumbai 400051 PAN - AAAPD4566E Appellant Respondent DCIT, 24(2) Now 30(3) Shri Vinod S. Deora C-13, Room No. 601, 6th Floor G-507, Sonmarg Vs. Pratyakshakar Bhavan S.V. Road, Malad (W) Bandra (E), Mumbai 400051 Mumbai 400064 PAN - AAAPD4566E Appellant Respondent Appellant by: Shri Haresh P. Shah Respondent by: Shri R…

DCIT 30(3), Mumbai vs. Shivshankar R. Sharma, Mumbai

In the result both appeals of the revenue are dismissed

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ ‘ई’, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “E”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI AMARJIT SINGH, JM आमकय अऩीर सं./ITA No.5149/Mum/2014 & DCIT-24(2), Mumbai Vs. Shri Shivshankar R. Sharma, 103/2A, Shantivan, Raheja Township, Malad (East), Mumbai-400097 स्थामी रेखा सं./ जीआइआय सं./ PAN/GIR No. : ALVPS 0379 N (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. याजस्व की ओर से /Revenue by : Shri G. Nantha Kumar ननधाारयती की ओर से /Assessee by : Shri J.P.Bairagra सुनवाई की तायीख / Date of Hearing : 14/09/2016 घोषणा की तायीख/Date of Pronouncement 16/09/2016 आदेश /…

DCIT 24(2), Mumbai vs. Shivshankar R. Sharma, Mumbai

In the result both appeals of the revenue are dismissed

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ ‘ई’, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “E”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI AMARJIT SINGH, JM आमकय अऩीर सं./ITA No.5149/Mum/2014 & DCIT-24(2), Mumbai Vs. Shri Shivshankar R. Sharma, 103/2A, Shantivan, Raheja Township, Malad (East), Mumbai-400097 स्थामी रेखा सं./ जीआइआय सं./ PAN/GIR No. : ALVPS 0379 N (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. याजस्व की ओर से /Revenue by : Shri G. Nantha Kumar ननधाारयती की ओर से /Assessee by : Shri J.P.Bairagra सुनवाई की तायीख / Date of Hearing : 14/09/2016 घोषणा की तायीख/Date of Pronouncement 16/09/2016 आदेश /…

Allied Engineers and Elastomers, Mumbai vs. ITO 18(1)(1), Mumbai

The appeal of the assessee is partly allowed

Bench: Shri Joginder Singh, Assessment Year:2009-10 M/S Allied Engineers & Income Tax Officer-18(1)(1), Elastomers, Earnest House, बनाम/ 404-A, Waghwadi, Mumbai Vs. Kalbadevi Road, Mumbai-400002 "नधा"रती / Assessee राज"व / Revenue P.A. No.Aahfa7945H

…आयकर अपील"य अ"धकरण,‘एक-सद"य’ "यायपीठ,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “SMC”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य, के सम" Before Shri Joginder Singh, Judicial Member, Assessment Year:2009-10 M/s Allied Engineers and Income Tax Officer-18(1)(1), Elastomers, Earnest House, बनाम/ 404-A, Waghwadi, Mumbai Vs. Kalbadevi Road, Mumbai-400002 "नधा"रती / Assessee राज"व / Revenue P.A. No.AAHFA7945H Shri Rahul Hakani "नधा"रती क" ओर से / Assessee by राज"व क" ओर से / Revenue by Shri A. Rajhans-DR सुनवाई क" तार"ख / Date of Hearing 30/08/2016 01/09/2016 आदेश क" तार"ख /Date of Order: आदेश / O R D E R…

ITO 14(1)(3), Mumbai vs. Takhtmal Bhuralal Pichholiya, Mumbai

In the result, the appeals filed by the Revenue are dismissed and the cross objections filed by the assessee are allowed

Bench: Shri Rajendra & Shri C.N. Prasadआयकर अपील सं /I.Ta Nos. 4526 To 4528/Mum/2014 ("नधा"रण वष" / Assessment Years:2009-10 To 2011-12 The Ito-14(1)(3), Shri Takhtmal Bhuralal बनाम/ Earnest House, Pichholiya, Vs. Nariman Point, (Prop. Metal Agencies), Mumbai-400 021 Room No. 28, 2Nd Floor, 204, Chandra Mahal, Thakurdwar Road, Mumbai-400 002 C.O. Nos. 212 To 214/Mum/2015 (Arising Out Of I.Ta Nos. 4526 To 4528/Mum/2014 ("नधा"रण वष" / Assessment Years:2009-10 To 2011-12 Shri Takhtmal Bhuralal The Ito-14(1)(3), बनाम/ Pichholiya, Earnest House, Vs. (Prop. Metal Agencies), Nariman Point, Room No. 28, 2Nd Floor, Mumbai-400 021 204, Chandra Mahal, Thakurdwar Road, Mumbai-400 002

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ , मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “E ” BENCH, MUMBAI BEFORE SHRI RAJENDRA, ACCOUNTANT MEMBER AND SHRI C.N. PRASAD, JUDICIAL MEMBER आयकर अपील सं /I.TA Nos. 4526 to 4528/Mum/2014 ("नधा"रण वष" / Assessment Years:2009-10 to 2011-12 The ITO-14(1)(3), Shri Takhtmal Bhuralal बनाम/ Earnest House, Pichholiya, Vs. Nariman Point, (Prop. Metal Agencies), Mumbai-400 021 Room No. 28, 2nd Floor, 204, Chandra Mahal, Thakurdwar Road, Mumbai-400 002 C.O. Nos. 212 to 214/Mum/2015 (Arising out of I.TA Nos. 4526 to 4528/Mum/2014 ("नधा"रण वष" / Assessment Years:2009-10 to 2011-12 Shri T…

Yashpal B Pichholiya, Mumbai vs. Asst CIT Cir 14(1), Mumbai

In the result, the appeal filed by assessee vide ITA No

Bench: Shri D. Karunakara Rao & Shri Pawan Singh

…IN THE INCOME TAX APPELLATE TRIBUNAL,MUMBAI BENCH “G”, MUMBAI BEFORE SHRI D. KARUNAKARA RAO, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER ITA No.6211/Mum/ 2014 Assessment Years: 2009-10. Yashpal B. Pichholiya ACIT, Circle-14(1), 202, 2nd Floor, Earnest House, Room No.30, Second Floor, Rungta Bhavan, 94/100, Vs. Nariman Point, Fanaswadi, Mumbai-400002 Mumbai-400021. PAN: AABPJ9846L (Appellant) (Respondent) ITA No. 6925Mum/2014 Assessment Years: 2009-10 ACIT, Circle-14(1), Yashpal B. Pichholiya 202, 2nd Floor, Earnest House, Room No.30, Second Floor, Nariman Point, Vs. Rungta Bhavan, 94/100, Mumbai-400…

Dilip Kumar Sarawgi, Mumbai vs. ITO WD 14(1)(2), Mumbai

In the result, the appeal of the assessee is treated as allowed for statistical purposes

Bench: Shri Sanjay Garg & Shri Rajesh Kumarassessment Year: 2007-08 M/S. Om Shree International, Asstt. Comm. Of Income Tax, 115, New India Industrial Range 20(2), Estate, Aayakar Bhavan, Vs. Off Mahakali Caves Road, Mumbai - 400020 Andheri (E), Mumbai – 400 057 Pan: Aaafo 3000A (Appellant) (Respondent) Assessment Year: 2007-08 Office Of The Acit-20(2), M/S. Om Shree International, 612, Piramal Chambers, Off Mahakali Caves Road, Lalbaug, 115, New India Industrial Vs. Mumbai - 400012 Estate, Andheri (E), Mumbai – 59 Pan: Aaafo 3000A (Appellant) (Respondent)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “C”, MUMBAI BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER Assessment Year: 2007-08 M/s. Om Shree International, Asstt. Comm. of Income Tax, 115, New India Industrial Range 20(2), Estate, Aayakar Bhavan, Vs. Off Mahakali Caves Road, Mumbai - 400020 Andheri (E), Mumbai – 400 057 PAN: AAAFO 3000A (Appellant) (Respondent) Assessment Year: 2007-08 Office of the ACIT-20(2), M/s. Om Shree International, 612, Piramal Chambers, Off Mahakali Caves Road, Lalbaug, 115, New India Industrial Vs. Mumbai - 400012 Estate, Andheri (E), Mumbai –…

Addl.C.I.T. 20(2), Mumbai vs. Om Shree International, Mumbai

In the result, the appeal of the assessee is treated as allowed for statistical purposes

Bench: Shri Sanjay Garg & Shri Rajesh Kumarassessment Year: 2007-08 M/S. Om Shree International, Asstt. Comm. Of Income Tax, 115, New India Industrial Range 20(2), Estate, Aayakar Bhavan, Vs. Off Mahakali Caves Road, Mumbai - 400020 Andheri (E), Mumbai – 400 057 Pan: Aaafo 3000A (Appellant) (Respondent) Assessment Year: 2007-08 Office Of The Acit-20(2), M/S. Om Shree International, 612, Piramal Chambers, Off Mahakali Caves Road, Lalbaug, 115, New India Industrial Vs. Mumbai - 400012 Estate, Andheri (E), Mumbai – 59 Pan: Aaafo 3000A (Appellant) (Respondent)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “C”, MUMBAI BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER Assessment Year: 2007-08 M/s. Om Shree International, Asstt. Comm. of Income Tax, 115, New India Industrial Range 20(2), Estate, Aayakar Bhavan, Vs. Off Mahakali Caves Road, Mumbai - 400020 Andheri (E), Mumbai – 400 057 PAN: AAAFO 3000A (Appellant) (Respondent) Assessment Year: 2007-08 Office of the ACIT-20(2), M/s. Om Shree International, 612, Piramal Chambers, Off Mahakali Caves Road, Lalbaug, 115, New India Industrial Vs. Mumbai - 400012 Estate, Andheri (E), Mumbai –…

Vision, Mumbai vs. ACIT 19(3), Mumbai

In the result, the assessee’s for A

Bench: Shri Jason P. Boaz & Shri Sandeep Gosainm/S. Vision A C I T, Circle 19(3) 49/2358, 1St Floor, Bandra Mumbai Saikrupa Co-Op Housing Vs. Society Ltd., Bandra (E) Mumbai 400051 Pan - Aaefv5389H Appellant Respondent

…for the assessee, that in view of the above facts of the matter the disallowance made is required to be deleted and in this regard placed reliance on the decision of the Hon'ble Bombay High Court in the case of CIT vs. Nikunj Eximp Enterprises (P) Ltd. (2013) 373 ITR 619 (Bom), which he submitted was in similar fact situation on the issue of unproved purchases. 4.2.3 The learned A.R. for the assessee submitted that the AO himself agrees that the work carried out by the assessee for its clients could not have been done by one person and that the assessee had employed only one person in this regard, viz. Shri Shoai…