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 367,154 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

Assistant Commissioner of Income-Tax, Central Circle -2, Nashik vs. M/S. Kirti Foods Ltd, Latur

In the result, appeal of the Revenue is dismissed

ITA 1684/PUN/2019[2009-10]Status: DisposedITAT Pune28 Jun 2022AY 2009-10

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकरअपीलसं. / Ita No.1684/Pun/2019 िनधा"रणवष" / Assessment Year : 2009-10 The Assistant M/S.Kirti Foods Ltd, Commissioner Of Income Vs 79-C, Market Yard, Tax, Circle-2, Nahik. Latur – 413512. Pan: Aabck 5376 K Appellant/ Assessee Respondent /Revenue Assessee By None. Revenue By Shri S P Walimbe – Dr Date Of Hearing 07/06/2022 Date Of Pronouncement 28/06/2022 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By The Revenue Directed Against The Order Of Ld.Commissioner Of Income Tax(Appeals)-12, Pune For The A.Y.2009-10 Dated 30.08.2019. 2. Brief Facts Of The Case Are That The Regular Assessment Under Section 143(3) Was Finalized Declaring Total Income At Rs.2,90,85,170/-. The Appellant Filed Appeal Before The Ld.Cit(A) & Further Itat Where It Got Partial Relief. The Assessing Officer Received Information From The Sales Tax Department Regarding Parties Who Provided Only Bills Without Actual Delivery Of Goods, There Were Certain Parties Who Provided Such Bills To The Assessee

Section 143(3)Section 147Section 148

…आयकर अपीलीय अिधकरण “ए” "ायपीठ पुणे म"। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकरअपीलसं. / ITA No.1684/PUN/2019 िनधा"रणवष" / Assessment Year : 2009-10 The Assistant M/s.Kirti Foods Ltd, Commissioner of Income Vs 79-C, Market Yard, Tax, Circle-2, Nahik. Latur – 413512. PAN: AABCK 5376 K Appellant/ Assessee Respondent /Revenue Assessee by None. Revenue by Shri S P Walimbe – DR Date of hearing 07/06/2022 Date of pronouncement 28/06/2022 आदेश/ ORDER PER DR. DIPAK P. RIPOTE, AM: This is an appeal filed by the Revenue dire…

ACIT Central Cir-4(4), Mumbai vs. Nadiadwala Grandson Entertainment Pvt. Ltd, Mumbai

In the result, the appeals of the assessee i

ITA 2238/MUM/2021[2015-16]Status: DisposedITAT Mumbai07 Jun 2022AY 2015-16

Bench: Shri Amarjit Singh & Ms.Kavitha Rajagopalita Nos.1492 To 1497/Mum/2021 (A.Ys. 2010-11, 2011-12 & 2013-14 To 2016-17) Nadiadwala Grandson Vs. Dcit, Cc-4(4), Entertainment Pvt. Ltd. 19Th Floor, Air India 1701, 17Th Floor, Lotus Building, Nariman Point, Grandeur, Off Veera Desai Mumbai - 400021 Road, Andheri West, Mumbai – 400053 स्थायीलेखासं./जीआइआरसं./ Pan/Gir No: Aaccn0909J Appellant .. Respondent Ita Nos.2221 To 2223, 2237 & 2238/Mum/2021 (A.Ys. 2010-11, 2011-12 & 2013-14, 2015-16 & 2016-17) Asst. Commissioner Of Vs. Nadiadwala Grandson Income Tax, Central Circle- Entertainment Pvt. Ltd. 4(4),Central Range-4 Nadiadwala Villa, Ocean Pr.Cit(C)-2,R.No. 1922, View, Jp Road, Versova, 19Th Floor, Air India Andheri (West), Building, Nariman Point, Mumbai - 400061 Mumbai - 400021 स्थायीलेखासं./जीआइआरसं./ Pan/Gir No: Aaccn0909J Appellant .. Respondent Appellant By : Mani Jain & Prateek Jain Respondent By : Dr. Mahesh Akhade Date Of Hearing 24.03.2022 Date Of Pronouncement 07.06.2022

For Appellant: Mani Jain &For Respondent: Dr. Mahesh Akhade
Section 132(1)Section 68

…ls Pvt. Ltd (2013) 33 Taxmann.corn 271 (Guj- High Court) 12. CIT vs. Peoples General Hospital Ltd. (2013) 356 ITR 65 (MP- High Court) 13. CIT vs. Shree Rama Multi Tech Ltd. (2013) 34 Taxmann.corn 177 (Guj-HC) 14. CIT vs. Nikunj Eximp Enterprises (P) Ltd (2013)35 Taxmann.com 384 (Bom) 15. CIT vs. Samir bio-Tech Pvt.Ltd. (2010) 325 ITR 294 (Del-High Court) 6. The ld. D.R on the other hand strongly supported the order of the ld. CIT(A) and submitted that the A.O as well as the ld. CIT(A) brought out clear facts to the effect that the assessee is one of the beneficiaries of accommodation entries provided by Bhanwarla…

ACIT Central Cir-4(4), Mumbai vs. Nadiadwala Grandson Entertainment Pvt. Ltd, Mumbai

In the result, the appeals of the assessee i

ITA 2237/MUM/2021[2016-17]Status: DisposedITAT Mumbai07 Jun 2022AY 2016-17

Bench: Shri Amarjit Singh & Ms.Kavitha Rajagopalita Nos.1492 To 1497/Mum/2021 (A.Ys. 2010-11, 2011-12 & 2013-14 To 2016-17) Nadiadwala Grandson Vs. Dcit, Cc-4(4), Entertainment Pvt. Ltd. 19Th Floor, Air India 1701, 17Th Floor, Lotus Building, Nariman Point, Grandeur, Off Veera Desai Mumbai - 400021 Road, Andheri West, Mumbai – 400053 स्थायीलेखासं./जीआइआरसं./ Pan/Gir No: Aaccn0909J Appellant .. Respondent Ita Nos.2221 To 2223, 2237 & 2238/Mum/2021 (A.Ys. 2010-11, 2011-12 & 2013-14, 2015-16 & 2016-17) Asst. Commissioner Of Vs. Nadiadwala Grandson Income Tax, Central Circle- Entertainment Pvt. Ltd. 4(4),Central Range-4 Nadiadwala Villa, Ocean Pr.Cit(C)-2,R.No. 1922, View, Jp Road, Versova, 19Th Floor, Air India Andheri (West), Building, Nariman Point, Mumbai - 400061 Mumbai - 400021 स्थायीलेखासं./जीआइआरसं./ Pan/Gir No: Aaccn0909J Appellant .. Respondent Appellant By : Mani Jain & Prateek Jain Respondent By : Dr. Mahesh Akhade Date Of Hearing 24.03.2022 Date Of Pronouncement 07.06.2022

For Appellant: Mani Jain &For Respondent: Dr. Mahesh Akhade
Section 132(1)Section 68

…ls Pvt. Ltd (2013) 33 Taxmann.corn 271 (Guj- High Court) 12. CIT vs. Peoples General Hospital Ltd. (2013) 356 ITR 65 (MP- High Court) 13. CIT vs. Shree Rama Multi Tech Ltd. (2013) 34 Taxmann.corn 177 (Guj-HC) 14. CIT vs. Nikunj Eximp Enterprises (P) Ltd (2013)35 Taxmann.com 384 (Bom) 15. CIT vs. Samir bio-Tech Pvt.Ltd. (2010) 325 ITR 294 (Del-High Court) 6. The ld. D.R on the other hand strongly supported the order of the ld. CIT(A) and submitted that the A.O as well as the ld. CIT(A) brought out clear facts to the effect that the assessee is one of the beneficiaries of accommodation entries provided by Bhanwarla…

ACIT Cent. Cir-4(4), Mumbai vs. Nadiadwala Grandson Entertainment Pvt. Ltd, Mumbai

In the result, the appeals of the assessee i

ITA 2223/MUM/2021[2013-14]Status: DisposedITAT Mumbai07 Jun 2022AY 2013-14

Bench: Shri Amarjit Singh & Ms.Kavitha Rajagopalita Nos.1492 To 1497/Mum/2021 (A.Ys. 2010-11, 2011-12 & 2013-14 To 2016-17) Nadiadwala Grandson Vs. Dcit, Cc-4(4), Entertainment Pvt. Ltd. 19Th Floor, Air India 1701, 17Th Floor, Lotus Building, Nariman Point, Grandeur, Off Veera Desai Mumbai - 400021 Road, Andheri West, Mumbai – 400053 स्थायीलेखासं./जीआइआरसं./ Pan/Gir No: Aaccn0909J Appellant .. Respondent Ita Nos.2221 To 2223, 2237 & 2238/Mum/2021 (A.Ys. 2010-11, 2011-12 & 2013-14, 2015-16 & 2016-17) Asst. Commissioner Of Vs. Nadiadwala Grandson Income Tax, Central Circle- Entertainment Pvt. Ltd. 4(4),Central Range-4 Nadiadwala Villa, Ocean Pr.Cit(C)-2,R.No. 1922, View, Jp Road, Versova, 19Th Floor, Air India Andheri (West), Building, Nariman Point, Mumbai - 400061 Mumbai - 400021 स्थायीलेखासं./जीआइआरसं./ Pan/Gir No: Aaccn0909J Appellant .. Respondent Appellant By : Mani Jain & Prateek Jain Respondent By : Dr. Mahesh Akhade Date Of Hearing 24.03.2022 Date Of Pronouncement 07.06.2022

For Appellant: Mani Jain &For Respondent: Dr. Mahesh Akhade
Section 132(1)Section 68

…ls Pvt. Ltd (2013) 33 Taxmann.corn 271 (Guj- High Court) 12. CIT vs. Peoples General Hospital Ltd. (2013) 356 ITR 65 (MP- High Court) 13. CIT vs. Shree Rama Multi Tech Ltd. (2013) 34 Taxmann.corn 177 (Guj-HC) 14. CIT vs. Nikunj Eximp Enterprises (P) Ltd (2013)35 Taxmann.com 384 (Bom) 15. CIT vs. Samir bio-Tech Pvt.Ltd. (2010) 325 ITR 294 (Del-High Court) 6. The ld. D.R on the other hand strongly supported the order of the ld. CIT(A) and submitted that the A.O as well as the ld. CIT(A) brought out clear facts to the effect that the assessee is one of the beneficiaries of accommodation entries provided by Bhanwarla…

ACIT Cent. Cir -4(4), Mumbai vs. Nadiadwala Grandson Entertainment Pvt. Ltd, Mumbai

In the result, the appeals of the assessee i

ITA 2221/MUM/2021[2010-11]Status: DisposedITAT Mumbai07 Jun 2022AY 2010-11

Bench: Shri Amarjit Singh & Ms.Kavitha Rajagopalita Nos.1492 To 1497/Mum/2021 (A.Ys. 2010-11, 2011-12 & 2013-14 To 2016-17) Nadiadwala Grandson Vs. Dcit, Cc-4(4), Entertainment Pvt. Ltd. 19Th Floor, Air India 1701, 17Th Floor, Lotus Building, Nariman Point, Grandeur, Off Veera Desai Mumbai - 400021 Road, Andheri West, Mumbai – 400053 स्थायीलेखासं./जीआइआरसं./ Pan/Gir No: Aaccn0909J Appellant .. Respondent Ita Nos.2221 To 2223, 2237 & 2238/Mum/2021 (A.Ys. 2010-11, 2011-12 & 2013-14, 2015-16 & 2016-17) Asst. Commissioner Of Vs. Nadiadwala Grandson Income Tax, Central Circle- Entertainment Pvt. Ltd. 4(4),Central Range-4 Nadiadwala Villa, Ocean Pr.Cit(C)-2,R.No. 1922, View, Jp Road, Versova, 19Th Floor, Air India Andheri (West), Building, Nariman Point, Mumbai - 400061 Mumbai - 400021 स्थायीलेखासं./जीआइआरसं./ Pan/Gir No: Aaccn0909J Appellant .. Respondent Appellant By : Mani Jain & Prateek Jain Respondent By : Dr. Mahesh Akhade Date Of Hearing 24.03.2022 Date Of Pronouncement 07.06.2022

For Appellant: Mani Jain &For Respondent: Dr. Mahesh Akhade
Section 132(1)Section 68

…ls Pvt. Ltd (2013) 33 Taxmann.corn 271 (Guj- High Court) 12. CIT vs. Peoples General Hospital Ltd. (2013) 356 ITR 65 (MP- High Court) 13. CIT vs. Shree Rama Multi Tech Ltd. (2013) 34 Taxmann.corn 177 (Guj-HC) 14. CIT vs. Nikunj Eximp Enterprises (P) Ltd (2013)35 Taxmann.com 384 (Bom) 15. CIT vs. Samir bio-Tech Pvt.Ltd. (2010) 325 ITR 294 (Del-High Court) 6. The ld. D.R on the other hand strongly supported the order of the ld. CIT(A) and submitted that the A.O as well as the ld. CIT(A) brought out clear facts to the effect that the assessee is one of the beneficiaries of accommodation entries provided by Bhanwarla…

Nadidwala Grandson Entertainment Pvt. Ltd, Mumbai vs. DCIT CC-4(4), Mumbai

In the result, the appeals of the assessee i

ITA 1497/MUM/2021[2016-17]Status: DisposedITAT Mumbai07 Jun 2022AY 2016-17

Bench: Shri Amarjit Singh & Ms.Kavitha Rajagopalita Nos.1492 To 1497/Mum/2021 (A.Ys. 2010-11, 2011-12 & 2013-14 To 2016-17) Nadiadwala Grandson Vs. Dcit, Cc-4(4), Entertainment Pvt. Ltd. 19Th Floor, Air India 1701, 17Th Floor, Lotus Building, Nariman Point, Grandeur, Off Veera Desai Mumbai - 400021 Road, Andheri West, Mumbai – 400053 स्थायीलेखासं./जीआइआरसं./ Pan/Gir No: Aaccn0909J Appellant .. Respondent Ita Nos.2221 To 2223, 2237 & 2238/Mum/2021 (A.Ys. 2010-11, 2011-12 & 2013-14, 2015-16 & 2016-17) Asst. Commissioner Of Vs. Nadiadwala Grandson Income Tax, Central Circle- Entertainment Pvt. Ltd. 4(4),Central Range-4 Nadiadwala Villa, Ocean Pr.Cit(C)-2,R.No. 1922, View, Jp Road, Versova, 19Th Floor, Air India Andheri (West), Building, Nariman Point, Mumbai - 400061 Mumbai - 400021 स्थायीलेखासं./जीआइआरसं./ Pan/Gir No: Aaccn0909J Appellant .. Respondent Appellant By : Mani Jain & Prateek Jain Respondent By : Dr. Mahesh Akhade Date Of Hearing 24.03.2022 Date Of Pronouncement 07.06.2022

For Appellant: Mani Jain &For Respondent: Dr. Mahesh Akhade
Section 132(1)Section 68

…ls Pvt. Ltd (2013) 33 Taxmann.corn 271 (Guj- High Court) 12. CIT vs. Peoples General Hospital Ltd. (2013) 356 ITR 65 (MP- High Court) 13. CIT vs. Shree Rama Multi Tech Ltd. (2013) 34 Taxmann.corn 177 (Guj-HC) 14. CIT vs. Nikunj Eximp Enterprises (P) Ltd (2013)35 Taxmann.com 384 (Bom) 15. CIT vs. Samir bio-Tech Pvt.Ltd. (2010) 325 ITR 294 (Del-High Court) 6. The ld. D.R on the other hand strongly supported the order of the ld. CIT(A) and submitted that the A.O as well as the ld. CIT(A) brought out clear facts to the effect that the assessee is one of the beneficiaries of accommodation entries provided by Bhanwarla…

Nadidwala Grandson Entertainment Pvt. Ltd, Mumbai vs. DCIT CC-4 (4), Mumbai

In the result, the appeals of the assessee i

ITA 1496/MUM/2021[2015-16]Status: DisposedITAT Mumbai07 Jun 2022AY 2015-16

Bench: Shri Amarjit Singh & Ms.Kavitha Rajagopalita Nos.1492 To 1497/Mum/2021 (A.Ys. 2010-11, 2011-12 & 2013-14 To 2016-17) Nadiadwala Grandson Vs. Dcit, Cc-4(4), Entertainment Pvt. Ltd. 19Th Floor, Air India 1701, 17Th Floor, Lotus Building, Nariman Point, Grandeur, Off Veera Desai Mumbai - 400021 Road, Andheri West, Mumbai – 400053 स्थायीलेखासं./जीआइआरसं./ Pan/Gir No: Aaccn0909J Appellant .. Respondent Ita Nos.2221 To 2223, 2237 & 2238/Mum/2021 (A.Ys. 2010-11, 2011-12 & 2013-14, 2015-16 & 2016-17) Asst. Commissioner Of Vs. Nadiadwala Grandson Income Tax, Central Circle- Entertainment Pvt. Ltd. 4(4),Central Range-4 Nadiadwala Villa, Ocean Pr.Cit(C)-2,R.No. 1922, View, Jp Road, Versova, 19Th Floor, Air India Andheri (West), Building, Nariman Point, Mumbai - 400061 Mumbai - 400021 स्थायीलेखासं./जीआइआरसं./ Pan/Gir No: Aaccn0909J Appellant .. Respondent Appellant By : Mani Jain & Prateek Jain Respondent By : Dr. Mahesh Akhade Date Of Hearing 24.03.2022 Date Of Pronouncement 07.06.2022

For Appellant: Mani Jain &For Respondent: Dr. Mahesh Akhade
Section 132(1)Section 68

…ls Pvt. Ltd (2013) 33 Taxmann.corn 271 (Guj- High Court) 12. CIT vs. Peoples General Hospital Ltd. (2013) 356 ITR 65 (MP- High Court) 13. CIT vs. Shree Rama Multi Tech Ltd. (2013) 34 Taxmann.corn 177 (Guj-HC) 14. CIT vs. Nikunj Eximp Enterprises (P) Ltd (2013)35 Taxmann.com 384 (Bom) 15. CIT vs. Samir bio-Tech Pvt.Ltd. (2010) 325 ITR 294 (Del-High Court) 6. The ld. D.R on the other hand strongly supported the order of the ld. CIT(A) and submitted that the A.O as well as the ld. CIT(A) brought out clear facts to the effect that the assessee is one of the beneficiaries of accommodation entries provided by Bhanwarla…

Nadidwala Grandson Entertainment Pvt. Ltd, Mumbai vs. DCIT CC 4(4), Mumbai

In the result, the appeals of the assessee i

ITA 1495/MUM/2021[2014-15]Status: DisposedITAT Mumbai07 Jun 2022AY 2014-15

Bench: Shri Amarjit Singh & Ms.Kavitha Rajagopalita Nos.1492 To 1497/Mum/2021 (A.Ys. 2010-11, 2011-12 & 2013-14 To 2016-17) Nadiadwala Grandson Vs. Dcit, Cc-4(4), Entertainment Pvt. Ltd. 19Th Floor, Air India 1701, 17Th Floor, Lotus Building, Nariman Point, Grandeur, Off Veera Desai Mumbai - 400021 Road, Andheri West, Mumbai – 400053 स्थायीलेखासं./जीआइआरसं./ Pan/Gir No: Aaccn0909J Appellant .. Respondent Ita Nos.2221 To 2223, 2237 & 2238/Mum/2021 (A.Ys. 2010-11, 2011-12 & 2013-14, 2015-16 & 2016-17) Asst. Commissioner Of Vs. Nadiadwala Grandson Income Tax, Central Circle- Entertainment Pvt. Ltd. 4(4),Central Range-4 Nadiadwala Villa, Ocean Pr.Cit(C)-2,R.No. 1922, View, Jp Road, Versova, 19Th Floor, Air India Andheri (West), Building, Nariman Point, Mumbai - 400061 Mumbai - 400021 स्थायीलेखासं./जीआइआरसं./ Pan/Gir No: Aaccn0909J Appellant .. Respondent Appellant By : Mani Jain & Prateek Jain Respondent By : Dr. Mahesh Akhade Date Of Hearing 24.03.2022 Date Of Pronouncement 07.06.2022

For Appellant: Mani Jain &For Respondent: Dr. Mahesh Akhade
Section 132(1)Section 68

…ls Pvt. Ltd (2013) 33 Taxmann.corn 271 (Guj- High Court) 12. CIT vs. Peoples General Hospital Ltd. (2013) 356 ITR 65 (MP- High Court) 13. CIT vs. Shree Rama Multi Tech Ltd. (2013) 34 Taxmann.corn 177 (Guj-HC) 14. CIT vs. Nikunj Eximp Enterprises (P) Ltd (2013)35 Taxmann.com 384 (Bom) 15. CIT vs. Samir bio-Tech Pvt.Ltd. (2010) 325 ITR 294 (Del-High Court) 6. The ld. D.R on the other hand strongly supported the order of the ld. CIT(A) and submitted that the A.O as well as the ld. CIT(A) brought out clear facts to the effect that the assessee is one of the beneficiaries of accommodation entries provided by Bhanwarla…

Nadidwala Grandson Entertainment Pvt. Ltd, Mumbai vs. DCIT CC-4(4), Mumbai

In the result, the appeals of the assessee i

ITA 1494/MUM/2021[2013-14]Status: DisposedITAT Mumbai07 Jun 2022AY 2013-14

Bench: Shri Amarjit Singh & Ms.Kavitha Rajagopalita Nos.1492 To 1497/Mum/2021 (A.Ys. 2010-11, 2011-12 & 2013-14 To 2016-17) Nadiadwala Grandson Vs. Dcit, Cc-4(4), Entertainment Pvt. Ltd. 19Th Floor, Air India 1701, 17Th Floor, Lotus Building, Nariman Point, Grandeur, Off Veera Desai Mumbai - 400021 Road, Andheri West, Mumbai – 400053 स्थायीलेखासं./जीआइआरसं./ Pan/Gir No: Aaccn0909J Appellant .. Respondent Ita Nos.2221 To 2223, 2237 & 2238/Mum/2021 (A.Ys. 2010-11, 2011-12 & 2013-14, 2015-16 & 2016-17) Asst. Commissioner Of Vs. Nadiadwala Grandson Income Tax, Central Circle- Entertainment Pvt. Ltd. 4(4),Central Range-4 Nadiadwala Villa, Ocean Pr.Cit(C)-2,R.No. 1922, View, Jp Road, Versova, 19Th Floor, Air India Andheri (West), Building, Nariman Point, Mumbai - 400061 Mumbai - 400021 स्थायीलेखासं./जीआइआरसं./ Pan/Gir No: Aaccn0909J Appellant .. Respondent Appellant By : Mani Jain & Prateek Jain Respondent By : Dr. Mahesh Akhade Date Of Hearing 24.03.2022 Date Of Pronouncement 07.06.2022

For Appellant: Mani Jain &For Respondent: Dr. Mahesh Akhade
Section 132(1)Section 68

…ls Pvt. Ltd (2013) 33 Taxmann.corn 271 (Guj- High Court) 12. CIT vs. Peoples General Hospital Ltd. (2013) 356 ITR 65 (MP- High Court) 13. CIT vs. Shree Rama Multi Tech Ltd. (2013) 34 Taxmann.corn 177 (Guj-HC) 14. CIT vs. Nikunj Eximp Enterprises (P) Ltd (2013)35 Taxmann.com 384 (Bom) 15. CIT vs. Samir bio-Tech Pvt.Ltd. (2010) 325 ITR 294 (Del-High Court) 6. The ld. D.R on the other hand strongly supported the order of the ld. CIT(A) and submitted that the A.O as well as the ld. CIT(A) brought out clear facts to the effect that the assessee is one of the beneficiaries of accommodation entries provided by Bhanwarla…

Nadidwala Grandson Entertainment Pvt. Ltd, Mumbai vs. DCIT CC-4(4), Mumbai

In the result, the appeals of the assessee i

ITA 1493/MUM/2021[2011-12]Status: DisposedITAT Mumbai07 Jun 2022AY 2011-12

Bench: Shri Amarjit Singh & Ms.Kavitha Rajagopalita Nos.1492 To 1497/Mum/2021 (A.Ys. 2010-11, 2011-12 & 2013-14 To 2016-17) Nadiadwala Grandson Vs. Dcit, Cc-4(4), Entertainment Pvt. Ltd. 19Th Floor, Air India 1701, 17Th Floor, Lotus Building, Nariman Point, Grandeur, Off Veera Desai Mumbai - 400021 Road, Andheri West, Mumbai – 400053 स्थायीलेखासं./जीआइआरसं./ Pan/Gir No: Aaccn0909J Appellant .. Respondent Ita Nos.2221 To 2223, 2237 & 2238/Mum/2021 (A.Ys. 2010-11, 2011-12 & 2013-14, 2015-16 & 2016-17) Asst. Commissioner Of Vs. Nadiadwala Grandson Income Tax, Central Circle- Entertainment Pvt. Ltd. 4(4),Central Range-4 Nadiadwala Villa, Ocean Pr.Cit(C)-2,R.No. 1922, View, Jp Road, Versova, 19Th Floor, Air India Andheri (West), Building, Nariman Point, Mumbai - 400061 Mumbai - 400021 स्थायीलेखासं./जीआइआरसं./ Pan/Gir No: Aaccn0909J Appellant .. Respondent Appellant By : Mani Jain & Prateek Jain Respondent By : Dr. Mahesh Akhade Date Of Hearing 24.03.2022 Date Of Pronouncement 07.06.2022

For Appellant: Mani Jain &For Respondent: Dr. Mahesh Akhade
Section 132(1)Section 68

…ls Pvt. Ltd (2013) 33 Taxmann.corn 271 (Guj- High Court) 12. CIT vs. Peoples General Hospital Ltd. (2013) 356 ITR 65 (MP- High Court) 13. CIT vs. Shree Rama Multi Tech Ltd. (2013) 34 Taxmann.corn 177 (Guj-HC) 14. CIT vs. Nikunj Eximp Enterprises (P) Ltd (2013)35 Taxmann.com 384 (Bom) 15. CIT vs. Samir bio-Tech Pvt.Ltd. (2010) 325 ITR 294 (Del-High Court) 6. The ld. D.R on the other hand strongly supported the order of the ld. CIT(A) and submitted that the A.O as well as the ld. CIT(A) brought out clear facts to the effect that the assessee is one of the beneficiaries of accommodation entries provided by Bhanwarla…

Nadiadwala Grandson Entertainment Pvt. Ltd, Mumbai vs. DCIT CC-4(4), Mumbai

In the result, the appeals of the assessee i

ITA 1492/MUM/2021[2010-11]Status: DisposedITAT Mumbai07 Jun 2022AY 2010-11

Bench: Shri Amarjit Singh & Ms.Kavitha Rajagopalita Nos.1492 To 1497/Mum/2021 (A.Ys. 2010-11, 2011-12 & 2013-14 To 2016-17) Nadiadwala Grandson Vs. Dcit, Cc-4(4), Entertainment Pvt. Ltd. 19Th Floor, Air India 1701, 17Th Floor, Lotus Building, Nariman Point, Grandeur, Off Veera Desai Mumbai - 400021 Road, Andheri West, Mumbai – 400053 स्थायीलेखासं./जीआइआरसं./ Pan/Gir No: Aaccn0909J Appellant .. Respondent Ita Nos.2221 To 2223, 2237 & 2238/Mum/2021 (A.Ys. 2010-11, 2011-12 & 2013-14, 2015-16 & 2016-17) Asst. Commissioner Of Vs. Nadiadwala Grandson Income Tax, Central Circle- Entertainment Pvt. Ltd. 4(4),Central Range-4 Nadiadwala Villa, Ocean Pr.Cit(C)-2,R.No. 1922, View, Jp Road, Versova, 19Th Floor, Air India Andheri (West), Building, Nariman Point, Mumbai - 400061 Mumbai - 400021 स्थायीलेखासं./जीआइआरसं./ Pan/Gir No: Aaccn0909J Appellant .. Respondent Appellant By : Mani Jain & Prateek Jain Respondent By : Dr. Mahesh Akhade Date Of Hearing 24.03.2022 Date Of Pronouncement 07.06.2022

For Appellant: Mani Jain &For Respondent: Dr. Mahesh Akhade
Section 132(1)Section 68

…ls Pvt. Ltd (2013) 33 Taxmann.corn 271 (Guj- High Court) 12. CIT vs. Peoples General Hospital Ltd. (2013) 356 ITR 65 (MP- High Court) 13. CIT vs. Shree Rama Multi Tech Ltd. (2013) 34 Taxmann.corn 177 (Guj-HC) 14. CIT vs. Nikunj Eximp Enterprises (P) Ltd (2013)35 Taxmann.com 384 (Bom) 15. CIT vs. Samir bio-Tech Pvt.Ltd. (2010) 325 ITR 294 (Del-High Court) 6. The ld. D.R on the other hand strongly supported the order of the ld. CIT(A) and submitted that the A.O as well as the ld. CIT(A) brought out clear facts to the effect that the assessee is one of the beneficiaries of accommodation entries provided by Bhanwarla…

Dubond Products India Pvt. Ltd., Ahmedabad vs. The Income Tax Officer, Ward-1(1)(4), Ahmedabad

Appeal of the Assessee is allowed

ITA 1004/AHD/2017[2012-13]Status: DisposedITAT Ahmedabad25 Mar 2022AY 2012-13
For Appellant: Shri Tej Shah, A.RFor Respondent: Shri V.K. Singh, Sr. D.R
Section 133(6)Section 250(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “C” BENCH (Conducted Through Virtual Court) Before: Ms. Annapurna Gupta, Accountant Member And Shri Mahavir Prasad, Judicial Member Assessment Year 2012-13 Dubond Products India ITO, Ward-1(1)(4), Pvt. Ltd. C-3-1002, Ahmedabad Anushruti Tower, Nr. Jain Vs (Respondent) Derasar, Opp. New York tower, Thaltej, Ahmedabad-380054 PAN No: AADCD1023G (Appellant) Appellant by : Shri Tej Shah, A.R. Respondent by : Shri V.K. Singh, Sr. D.R. Date of hearing : 21-03-2022 Date of pronouncement : 25-03-2022 आदेश/ORDER PER : ANNAPURNA GUPTA, ACCOUNTANT MEMBER:- The prese…

ITO, Ward-3(3), Thane vs. Shri Shaitesh Dattatray Thakare, Thane

Appeal is partly allowed and ITA No

ITA 290/MUM/2021[2009-10]Status: HeardITAT Mumbai17 Mar 2022AY 2009-10

Bench: Shri Kuldip Singh & Shri Amarjit Singhassessment Year: 2009-10 & Assessment Year: 2009-10 Shri Shailesh D. Thakare Income Tax Officer, (Prop. Of Shivam Trading Ward 3(3), 6Th Floor, B – Wing, Company), K-14, New Vaity Wadi, R.No.8, Ashar It Park, Vs. Vishnu Nagar, Road No.16Z, Naupada, Wagle Estate Midc, Thane (West), Thane (W) - 400604 Mumbai – 400 602 Pan: Abzpt 0626P (Appellant) (Respondent) Assessment Year: 2009-10 & Assessment Year: 2009-10 Income Tax Officer, Shri Shailesh D. Thakare Ward 3(3), (Prop. Of Shivam Trading Room No.8, Company), 6Th Floor, B – Wing, K-14, New Vaity Wadi, Vs. Wagle Industrial Estate, Vishnu Nagar, Thane (W) - 400604 Naupada, Thane (West), Mumbai – 400 602 Pan: Abzpt 0626P (Appellant) (Respondent) Shri Shailesh D. Thakare Present For:

For Appellant: Ms. Radha Halbe, A.RFor Respondent: Shri B.K. Bagchi, D.R
Section 143(3)Section 147Section 271Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “E”, MUMBAI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER AND SHRI AMARJIT SINGH, ACCOUNTANT MEMBER Assessment Year: 2009-10 & Assessment Year: 2009-10 Shri Shailesh D. Thakare Income Tax Officer, (Prop. of Shivam Trading Ward 3(3), 6th Floor, B – Wing, Company), K-14, New Vaity Wadi, R.No.8, Ashar IT Park, Vs. Vishnu Nagar, Road No.16Z, Naupada, Wagle Estate MIDC, Thane (West), Thane (W) - 400604 Mumbai – 400 602 PAN: ABZPT 0626P (Appellant) (Respondent) Assessment Year: 2009-10 & Assessment Year: 2009-10 Income Tax Officer, Shri Shailesh D. Thakare Ward 3(3), (Pro…

Shailesh D. Thakre (Prop of Shivam Trading, Mumbai vs. ITO WD3(3), Mumbai

Appeal is partly allowed and ITA No

ITA 1733/MUM/2021[2009-10]Status: DisposedITAT Mumbai17 Mar 2022AY 2009-10

Bench: Shri Kuldip Singh & Shri Amarjit Singhassessment Year: 2009-10 & Assessment Year: 2009-10 Shri Shailesh D. Thakare Income Tax Officer, (Prop. Of Shivam Trading Ward 3(3), 6Th Floor, B – Wing, Company), K-14, New Vaity Wadi, R.No.8, Ashar It Park, Vs. Vishnu Nagar, Road No.16Z, Naupada, Wagle Estate Midc, Thane (West), Thane (W) - 400604 Mumbai – 400 602 Pan: Abzpt 0626P (Appellant) (Respondent) Assessment Year: 2009-10 & Assessment Year: 2009-10 Income Tax Officer, Shri Shailesh D. Thakare Ward 3(3), (Prop. Of Shivam Trading Room No.8, Company), 6Th Floor, B – Wing, K-14, New Vaity Wadi, Vs. Wagle Industrial Estate, Vishnu Nagar, Thane (W) - 400604 Naupada, Thane (West), Mumbai – 400 602 Pan: Abzpt 0626P (Appellant) (Respondent) Shri Shailesh D. Thakare Present For:

For Appellant: Ms. Radha Halbe, A.RFor Respondent: Shri B.K. Bagchi, D.R
Section 143(3)Section 147Section 271Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “E”, MUMBAI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER AND SHRI AMARJIT SINGH, ACCOUNTANT MEMBER Assessment Year: 2009-10 & Assessment Year: 2009-10 Shri Shailesh D. Thakare Income Tax Officer, (Prop. of Shivam Trading Ward 3(3), 6th Floor, B – Wing, Company), K-14, New Vaity Wadi, R.No.8, Ashar IT Park, Vs. Vishnu Nagar, Road No.16Z, Naupada, Wagle Estate MIDC, Thane (West), Thane (W) - 400604 Mumbai – 400 602 PAN: ABZPT 0626P (Appellant) (Respondent) Assessment Year: 2009-10 & Assessment Year: 2009-10 Income Tax Officer, Shri Shailesh D. Thakare Ward 3(3), (Pro…

Shailesh D. Thakare, Thane vs. ITO WD 3(3), Mumbai

Appeal is partly allowed and ITA No

ITA 1732/MUM/2021[2009-10]Status: DisposedITAT Mumbai17 Mar 2022AY 2009-10

Bench: Shri Kuldip Singh & Shri Amarjit Singhassessment Year: 2009-10 & Assessment Year: 2009-10 Shri Shailesh D. Thakare Income Tax Officer, (Prop. Of Shivam Trading Ward 3(3), 6Th Floor, B – Wing, Company), K-14, New Vaity Wadi, R.No.8, Ashar It Park, Vs. Vishnu Nagar, Road No.16Z, Naupada, Wagle Estate Midc, Thane (West), Thane (W) - 400604 Mumbai – 400 602 Pan: Abzpt 0626P (Appellant) (Respondent) Assessment Year: 2009-10 & Assessment Year: 2009-10 Income Tax Officer, Shri Shailesh D. Thakare Ward 3(3), (Prop. Of Shivam Trading Room No.8, Company), 6Th Floor, B – Wing, K-14, New Vaity Wadi, Vs. Wagle Industrial Estate, Vishnu Nagar, Thane (W) - 400604 Naupada, Thane (West), Mumbai – 400 602 Pan: Abzpt 0626P (Appellant) (Respondent) Shri Shailesh D. Thakare Present For:

For Appellant: Ms. Radha Halbe, A.RFor Respondent: Shri B.K. Bagchi, D.R
Section 143(3)Section 147Section 271Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “E”, MUMBAI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER AND SHRI AMARJIT SINGH, ACCOUNTANT MEMBER Assessment Year: 2009-10 & Assessment Year: 2009-10 Shri Shailesh D. Thakare Income Tax Officer, (Prop. of Shivam Trading Ward 3(3), 6th Floor, B – Wing, Company), K-14, New Vaity Wadi, R.No.8, Ashar IT Park, Vs. Vishnu Nagar, Road No.16Z, Naupada, Wagle Estate MIDC, Thane (West), Thane (W) - 400604 Mumbai – 400 602 PAN: ABZPT 0626P (Appellant) (Respondent) Assessment Year: 2009-10 & Assessment Year: 2009-10 Income Tax Officer, Shri Shailesh D. Thakare Ward 3(3), (Pro…

Dy CIT Central Circle-4(1), Mumbai vs. M/S Vinodkumar Bajaj & Company HUF, Mumbai

In the result, both the appeals of the revenue are dismissed

ITA 1873/MUM/2020[2009-10]Status: DisposedITAT Mumbai27 Jan 2022AY 2009-10
For Appellant: Ms. Hema SharmaFor Respondent: Shri S.N. Kabra
Section 132(4)Section 143(3)Section 148Section 68

…ITA Nos. 1873 &1875/Mum/2020 A.Ys. 2009-10 1 Dy. CIT,CC-4(1) Vs. M/s Vinodkumar Bajaj & Company, M/s Ramniwas Bajaj & Company IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORESHRI AMARJIT SINGH, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER Dy. Commissioner of Vs. M/s Vinodkumar Bajaj & Income Tax, Central Circle- Company HUF, 4(1), Room No. 1918, 19th 108, 1st Floor, 24-B Raja Floor, Air India Building, Bahadur Compound, Nariman Point, Hamam Street, Fort, Mumbai – 400 021 Mumbai – 400 023 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAAHV3639Q Respondent .. Appellant Dy. Commissioner of Vs.…

Mesers Supertech Forgings(India) Pvt.Ltd., Jalandhar vs. Deputy Commissioner of Income Tax, Circle IV, Jalandhar

In the result, the appeal of the Assessee is allowed

ITA 563/ASR/2018[2010-11]Status: DisposedITAT Amritsar02 Aug 2021AY 2010-11
Section 143(3)Section 147

…In the Income-Tax Appellate Tribunal, Amritsar Bench, Amritsar Before: Shri Laliet Kumar, Judicial Member And Dr. Mitha Lal Meena, Accountant Member ITA Nos.563/Asr/2018 Assessment Year 2010-11 M/s SupertechForgings (India) Pvt.Ltd. Vs. Dy.CIT, Circle- IV. Vill.Raowali,PathankotRoad, Jalandhar Jalandhar Pan No.AACCS0402M (Appellant) (Respondent) Appellant by Sh. Rohit Kapoor CA and Veer Sain Aggarwal Adv Respondent by Sh. Rajinder Kaur CIT DR Date of Hearing 15.07.2021 Date of Pronouncement 25.08.2021 ORDER Per, Dr. M. L. MEENA, A. M.: This appeal has been filed by the assessee against the order of the l…

ACIT Range 1(1), Bhopal vs. Aisect Ltd., Bhopal

ITA 953/IND/2019[2015-16]Status: DisposedITAT Indore28 Jun 2021AY 2015-16

Bench: Hon’Ble Manish Borad & Hon’Ble Madhumita Roy

Section 143(3)

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE MANISH BORAD, ACCOUNTANT MEMBER AND HON’BLE MADHUMITA ROY, JUDICIAL MEMBER ITA No.945 & 946/Ind/2019 Assessment Year 2013-14 & 2015-16 AISECT Limited : Appellant NH-2, Hoshangabad Road, Bhaironpur Near Misrod, Bhopal PAN : AAFCA7441P V/s Income Tax Officer 1(1) Bhopal : Respondent ITA No.952 & 953/Ind/2019 Assessment Year 2013-14 & 2015-16 Income Tax Officer 1(1) : Appellant Bhopal V/s AISECT Limited : Respondent NH-2, Hoshangabad Road, Bhaironpur Near Misrod, Bhopal PAN : AAFCA7441P AISECT L…

ACIT Range 1(1), Bhopal vs. Aisect Ltd., Bhopal

ITA 952/IND/2019[2013-14]Status: DisposedITAT Indore28 Jun 2021AY 2013-14

Bench: Hon’Ble Manish Borad & Hon’Ble Madhumita Roy

Section 143(3)

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE MANISH BORAD, ACCOUNTANT MEMBER AND HON’BLE MADHUMITA ROY, JUDICIAL MEMBER ITA No.945 & 946/Ind/2019 Assessment Year 2013-14 & 2015-16 AISECT Limited : Appellant NH-2, Hoshangabad Road, Bhaironpur Near Misrod, Bhopal PAN : AAFCA7441P V/s Income Tax Officer 1(1) Bhopal : Respondent ITA No.952 & 953/Ind/2019 Assessment Year 2013-14 & 2015-16 Income Tax Officer 1(1) : Appellant Bhopal V/s AISECT Limited : Respondent NH-2, Hoshangabad Road, Bhaironpur Near Misrod, Bhopal PAN : AAFCA7441P AISECT L…

Aisect Ltd., Bhopal vs. ACIT Range 1(1), Bhopal

ITA 946/IND/2019[2015-16]Status: DisposedITAT Indore28 Jun 2021AY 2015-16

Bench: Hon’Ble Manish Borad & Hon’Ble Madhumita Roy

Section 143(3)

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE MANISH BORAD, ACCOUNTANT MEMBER AND HON’BLE MADHUMITA ROY, JUDICIAL MEMBER ITA No.945 & 946/Ind/2019 Assessment Year 2013-14 & 2015-16 AISECT Limited : Appellant NH-2, Hoshangabad Road, Bhaironpur Near Misrod, Bhopal PAN : AAFCA7441P V/s Income Tax Officer 1(1) Bhopal : Respondent ITA No.952 & 953/Ind/2019 Assessment Year 2013-14 & 2015-16 Income Tax Officer 1(1) : Appellant Bhopal V/s AISECT Limited : Respondent NH-2, Hoshangabad Road, Bhaironpur Near Misrod, Bhopal PAN : AAFCA7441P AISECT L…