Nikunj Eximp Enterprises v. CIT

216 Taxmann 171High Court2013#236 most cited

What is Nikunj Eximp Enterprises v. CIT authority for?

Purchases may be treated as genuine even if the purchase parties are untraceable or not available for verification, as long as there is no specific evidence from the parties themselves denying the transactions or proving them to be bogus.

325

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2015 to 2025.

Also referred to as

Nikunj Eximp Enterprises v. CIT · genuineness of purchases · disallowance of purchases · non-availability of suppliers · unverifiable transactions · section 69C · section 143(3) · section 133(6) · bogus bills · unexplained expenditure

Sections most often in play

Section 143(3)Section 133(6)Section 147Section 153ASection 69CSection 153CSection 194CSection 44AD

Issues it is cited on

section 133(6)section 69csection 131genuineness of the transactionundisclosed incomesection 69incriminating materialsection 132section 153asection 153section 13section 15

Judgments citing Nikunj Eximp Enterprises v. CIT

Asst CIT 25(2), Mumbai vs. Tarla R Shah, Mumbai

In the result, the appeal of the revenue is dismissed

ITA 5295/MUM/2013[2010-11]Status: DisposedITAT Mumbai02 Feb 2016AY 2010-11

Bench: Shri Saktijit Dey, Jm & Shri Rajesh Kumar, Am

For Appellant: Shri Bhupendra Shah
Section 131Section 132Section 133(6)Section 143(2)Section 69Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JM AND SHRI RAJESH KUMAR, AM आयकर अपील सं./I.T.A. No. 5295/Mum/2013 ("नधा"रण वष" / Assessment Year: 2010-11) Asstt. Commissioner of Income Tax - Tarla R Shah 25(2), Room No.108, 1st Floor, Prop. Of M/s K R Construction बनाम/ Bldg. No. C-11, Pratyakshakar A-1201, Aditya Tower, Bhavan,Bandra Kurla Complex, Chandavarkar Lane Road, Vs. Bandra (East), Borivali(w), Mumbai-400 051. Mumbai-400 092. "थायी लेखा सं./जीआइआर सं./PAN/GIR No. AMOPS 3922M (अपीलाथ" /Appellant) (""यथ" / Respondent) : : Shri J. Saravanan अपीलाथ" क" ओर से / Appellant…

ITO 25(2)(1), Mumbai vs. Jigar V. Shah, Mumbai

In the result, the appeal of the assessee is hereby allowed, whereas, the appeal of the Revenue is hereby dismissed

ITA 1719/MUM/2014[2010-11]Status: DisposedITAT Mumbai22 Jan 2016AY 2010-11

Bench: Shri Sanjay Garg & Shri Ashwani Tanejaassessment Year: 2010-11

For Appellant: Shri Nishit Gandhi, A.RFor Respondent: Shri Jeevanlal Lavidiya, D.R

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “J”, MUMBAI BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND SHRI ASHWANI TANEJA, ACCOUNTANT MEMBER Assessment Year: 2010-11 Shri Jigar Vinaychandra Shah, ITO, Ward 25(2)(1), B-301, Third Floor, C-11, Room No.107, Prem Apartment, First Floor, Kaybee Geejay Co-Op. Hsg. Pratyaksha Kar Bhavan, Soc., Vs. B.K.C., Near Gurudwara, Mumbai - 400051 Saibaba Nagar, Borivali (West), Mumbai – 400 092 PAN: AOYPS4771C (Appellant) (Respondent) Assessment Year: 2010-11 O/o ITO 25(2)(1), Shri Jigar Vinaychandra Shah, C-11 Bldg., Room No.107, B-3/11, Jai Punit Nagar CHSL, P.K. Bhava…

Jigar Vinachandra Shah, Mumbai vs. ITO WD 25(2)(1), Mumbai

In the result, the appeal of the assessee is hereby allowed, whereas, the appeal of the Revenue is hereby dismissed

ITA 1223/MUM/2014[2010-11]Status: DisposedITAT Mumbai22 Jan 2016AY 2010-11

Bench: Shri Sanjay Garg & Shri Ashwani Tanejaassessment Year: 2010-11

For Appellant: Shri Nishit Gandhi, A.RFor Respondent: Shri Jeevanlal Lavidiya, D.R

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “J”, MUMBAI BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND SHRI ASHWANI TANEJA, ACCOUNTANT MEMBER Assessment Year: 2010-11 Shri Jigar Vinaychandra Shah, ITO, Ward 25(2)(1), B-301, Third Floor, C-11, Room No.107, Prem Apartment, First Floor, Kaybee Geejay Co-Op. Hsg. Pratyaksha Kar Bhavan, Soc., Vs. B.K.C., Near Gurudwara, Mumbai - 400051 Saibaba Nagar, Borivali (West), Mumbai – 400 092 PAN: AOYPS4771C (Appellant) (Respondent) Assessment Year: 2010-11 O/o ITO 25(2)(1), Shri Jigar Vinaychandra Shah, C-11 Bldg., Room No.107, B-3/11, Jai Punit Nagar CHSL, P.K. Bhava…

ITO 25(2)(2), Mumbai vs. Uni Packs (India), Mumbai

ITA 5239/MUM/2013[2010-11]Status: DisposedITAT Mumbai16 Dec 2015AY 2010-11

Bench: Shri Sanjay Garg & Shri Ashwani Tanejaassessment Year: 2010-11 O/O. Ito 25(2)(2), M/S. Uni Packs (India) C-11 Bldg., 1, Suja Apt., Ground Floor, Room No.106, I.C. Colony, Vs. Pratyakshkar Bhavan (E), Borivali (W), Bandra Kurla Complex, Mumbai – 400 092 Bandra (E), Pan: Aaafu 7506J Mumbai – 51 (Appellant) (Respondent) Present For: Assessee By : Shri Vimal Punmiya, A.R. Revenue By : Dr. Santosh Mankoskar, D.R. Date Of Hearing : 24.11.2015 Date Of Pronouncement : 16.12.2015 O R D E R

For Appellant: Shri Vimal Punmiya, A.RFor Respondent: Dr. Santosh Mankoskar, D.R
Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “F”, MUMBAI BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND SHRI ASHWANI TANEJA, ACCOUNTANT MEMBER Assessment Year: 2010-11 O/o. ITO 25(2)(2), M/s. Uni Packs (India) C-11 Bldg., 1, Suja Apt., Ground Floor, Room No.106, I.C. Colony, Vs. Pratyakshkar Bhavan (E), Borivali (W), Bandra Kurla Complex, Mumbai – 400 092 Bandra (E), PAN: AAAFU 7506J Mumbai – 51 (Appellant) (Respondent) Present for: Assessee by : Shri Vimal Punmiya, A.R. Revenue by : Dr. Santosh Mankoskar, D.R. Date of Hearing : 24.11.2015 Date of Pronouncement : 16.12.2015 O R D E R Per Sanjay Garg, Judici…

Chandrakant Manilal Thakkar, Mumbai vs. ITO 23(2)(2), Mumbai

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

ITA 600/MUM/2011[2007-08]Status: DisposedITAT Mumbai30 Oct 2015AY 2007-08

Bench: Shri D. Karunakara Rao & Shri Amit Shukla

For Appellant: Dr. K ShivramFor Respondent: Shri S K Mahapatra
Section 133(6)Section 143(3)Section 41(1)

…1 Chandrakant Manilal Thakkar आयकर अपीलीय अिधकरण “सी” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C”, MUMBAI "ी िड. क"नाकर राव, लेखा सद"य एवं "ी अिमत शु"ला, "याियक सद"य के सम" । BEFORE SHRI D. KARUNAKARA RAO, ACCOUNTANT MEMBER AND SHRI AMIT SHUKLA, JUDICIAL MEMBER ITA No. : 600/Mum/2011 (Assessment year :2007-08) Chandrakant Manilal Thakkar, Vs ITO –23(2)(2), C-1/206, Lok Everest, J D Road, Piramal Chambers, Lalbaug, Mulund (West), Lower Parel, Mumbai -400 080 Mumbai -400 01 "थयी लेखा सं.:PAN: ABXPT 9478 M अपीलाथ" (Appellant ""यथ" (Respondent) Appellant by : Dr. K Shivram Ms. Neelam Ja…