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

DCIT Central Cir-8(4), Mumbai vs. M/S.Acro Exports Trade Private Limited, Mumbai

In the result, appeal filed by the revenue is dismissed and cross objection filed by the assessee is also dismissed

ITA 903/MUM/2018[2009-10]Status: DisposedITAT Mumbai28 Aug 2019AY 2009-10

Bench: Shri G. Manjunatha & Shri Ram Lal Negidcit, Cc-8(4) Vs. M/S Acro Exports Trade Room No. 658, 6Th Floor Pvt.Ltd. 5Th Floor, Sunteck Centre, Aaykar Bhawan, M.K.Road Mumbai-400 020 37-40 Subash Road Vile Parle(E) Mumbai-400 057

Section 131Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “A”, BENCH MUMBAI BEFORE SHRI G. MANJUNATHA, ACCOUNTANT MEMBER & SHRI RAM LAL NEGI, JUDICIAL MEMBER DCIT, CC-8(4) Vs. M/s Acro Exports Trade Room No. 658, 6th Floor Pvt.Ltd. 5th Floor, Sunteck Centre, Aaykar Bhawan, M.K.Road Mumbai-400 020 37-40 Subash Road Vile Parle(E) Mumbai-400 057 PAN/GIR No.AAHCA6693B (Appellant) .. Respondent) & C.O. No. 74/Mum/2019 (Arising out of ITA No.903/Mum/2018) (Assessment Year: 2009-10) M/s Acro Exports Trade Vs. DCIT, CC-8(4) Room No. 658, 6th Floor Pvt.Ltd. 5th Floor, Sunteck Centre, Aaykar Bhawan, M.K.Road 37-40 Subash Road Mumbai-400 0…

ITO 25(2)(1), Mumbai vs. Actube Enterprises, Mumbai

ITA 3941/MUM/2017[2010-11]Status: DisposedITAT Mumbai05 Aug 2019AY 2010-11

Bench: Shri C.N. Prasad & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.3941/Mum/2017 (नििाारण वर्ा / Assessment Year : 2010-11) बिाम/ Income Tax Officer-25(2)(1) Actube Enterprises Room No. 505, C-10, 5Th 27, Laxmi Flat Owner Floor, Pratyakshkar Chs Limited , V. Bhavan, Bkc, M.G. Road Extension, Bandra(East), Vile Parle(East), Mumbai-400051 Mumbai-400057 स्थायी ऱेखा सं./ Pan: Aabfa2570J (अपीऱाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri. Vivek Anand Ojha (Dr) Assessee By: Apurva R. Shah (Ar) सुनवाई की तारीख /Date Of Hearing : 01.07.2019 घोषणा की तारीख /Date Of Pronouncement : 05.08.2019 आदेश / O R D E R Per Ramit Kochar: This Appeal, Filed By Revenue, Being Ita No. 3941/Mum/2017, Is Directed Against Appellate Order Dated 15.03.2017 In Appeal No. Cit(A)-37/It-722/Ito-25(2)(1)/15-16, Passed By Learned Commissioner Of Income Tax (Appeals)-37, Mumbai (Hereinafter Called “The Cit(A)”), For Assessment Year(Ay) 2010-11, The Appellate Proceedings Had Arisen Before Learned Cit(A) From Assessment Order Dated 31.12.2015 Passed By Learned Assessing Officer (Hereinafter Called “The Ao”) U/S 143(3) R.W.S. 147 Of The Income-Tax Act, 1961 (Hereinafter Called “The Act”) For Ay:2010-11. I.T.A. No.3941/Mum/2017

For Appellant: Apurva R. Shah (AR)For Respondent: Shri. Vivek Anand Ojha (DR)
Section 143(3)Section 40A(3)

…आयकर अपीऱीय अधिकरण “A” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपीऱ सं./I.T.A. No.3941/Mum/2017 (नििाारण वर्ा / Assessment Year : 2010-11) बिाम/ Income Tax Officer-25(2)(1) Actube Enterprises Room No. 505, C-10, 5th 27, Laxmi Flat Owner Floor, Pratyakshkar CHS Limited , v. Bhavan, BKC, M.G. Road Extension, Bandra(East), Vile Parle(East), Mumbai-400051 Mumbai-400057 स्थायी ऱेखा सं./ PAN: AABFA2570J (अपीऱाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue by: Shri. Vivek Anand Ojha (DR) Assesse…

Anmol International, Mumbai vs. ITO 24(1)(3), Mumbai

ITA 3434/MUM/2016[2009-10]Status: DisposedITAT Mumbai28 Jun 2019AY 2009-10

Bench: Shri Saktijit Dey & Shri G. Manjunatha

Section 133(6)Section 143(3)

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ‘ए’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “A”, MUMBAI Before Shri SAKTIJIT DEY, Judicial Member, and Shri G. MANJUNATHA, Accountant Member ITA Nos.3434 & 3435/Mum/2016 Assessment Years:-2009-10 & 2010-11 M/s Anmol International, ITO-24(1)(3), 5, Plot No.2, Hara Hira Mumbai बनाम/ Park, Kurar Village, Vs. Malad(East), Mumbai-400097 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No. AAKFA2518B "नधा"रती क" ओर से / Assessee by None Shri V.K.Chaturvedi राज"व क" ओर से / Revenue by 25/06/2019 सुनवाई क" तार"ख / Date of Hearing : 28/06/2019 आदेश क" तार"ख /Date of Order:…

ACIT, Circle - 34, Kolkata vs. Bhawarlal Aloke Kumar, Kolkata

Appeal is dismissed

ITA 779/KOL/2018[2014-15]Status: DisposedITAT Kolkata03 May 2019AY 2014-15

Bench: Shri S.S.Godara & Dr. A.L. Sainiassessment Year :2014-15 Acit, Cicle-34, V/S. Bhawarlal Aloke Kumar Aayakar Poorva, 7Th P-12, New Howrah Bridge Approach Road, 4Th Floor, Floor, 110, Shantipally, Kolkatka-107 Kolkta-700001 [Pan No.Aadfb 0620 N] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Robin Choudhury, Addl. Cit-Dr अपीलाथ" क" ओर से/By Appellant None ""यथ" क" ओर से/By Respondent 04-02-2019 सुनवाई क" तार"ख/Date Of Hearing 03-05-2019 घोषणा क" तार"ख/Date Of Pronouncement आदेश /O R D E R Per S.S.Godara:- This Assessee‘S Appeal For Assessment Year 2014-15 Arises Against The Commissioner Of Income Tax (Appeals)-10, Kolkata’S Order Dated 23.01.2018 Passed In Case No.224/Cit(A)-10/C-34/14-15/16-17/Kol, Involving Proceedings U/S 143(3) Of The Income Tax Act, 1961; In Short ‘The Act’. Case Called Twice. None Appears At The Assessee’S Behest Despite The Registry Having Sent An Rpad Notice. It Is Accordingly Proceeded Ex Parte. 2. Revenue’S Sole Substantive Grievance Raised In The Instant Appeal Seeks To Challenge Correctness Of Cit(A)’S Action Partly Upholding Assessing Officer’S Findings Disallowing Assessee’S Purchase(S) Of ₹3,22,28,000/- Only To The Extent Of 15% Vide Impugned Following Detailed Discussion:- “06. Findings &. Decision:

Section 143(3)

…आयकर अपील"य अधीकरण, "यायपीठ – “C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C” KOLKATA Before Shri S.S.Godara, Judicial Member and Dr. A.L. Saini, Accountant Member Assessment Year :2014-15 ACIT, Cicle-34, V/s. Bhawarlal Aloke Kumar Aayakar Poorva, 7th P-12, New Howrah Bridge Approach Road, 4th Floor, Floor, 110, Shantipally, Kolkatka-107 Kolkta-700001 [PAN No.AADFB 0620 N] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Robin Choudhury, Addl. CIT-DR अपीलाथ" क" ओर से/By Appellant None ""यथ" क" ओर से/By Respondent 04-02-2019 सुनवाई क" तार"ख/Date of Hearing 03-05-2019 घोषणा क" तार"ख/Date of Pronounc…

Assistant Commissioner of Income Tax, Circle 3, Mumbai vs. Unitop Aquacare, Mumbai

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

ITA 566/MUM/2018[2009-10]Status: DisposedITAT Mumbai05 Apr 2019AY 2009-10

Bench: Shri C.N. Prasad, Hon'Ble & Shri O.P. Meena, Hon'Blea.C.I.T Circle – 3 V. M/S. Unitop Aquacare Room No.2, 6Th Floor, 501, 5Th Floor, Dosti Pinnacle, Ashar I.T. Park, M.I.D.C, Plot No. E/7, Road No. 22, Wagle Industrial Estate, Mic, Wagle Estate, Thane, Mumbai – 400 604 Thane (W) – 400 604 Pan: Aabfu 6592 L (Appellant) (Respondent) M/S. Unitop Aquacare D.C.I.T Circle – 3 V. 501, 5Th Floor, Dosti Pinnacle, 6Th Floor, Ashar I.T. Park, Plot No. E/7, Road No. 22, Road No. 16-Z Mic, Wagle Estate, Wagle Industrial Estate, Thane (W) - 400604 Thane, Mumbai – 400 604 Pan: Aabfu 6592 L (Appellant) (Respondent) Assessee By : Shri Devendra Jain Department By : Shri Rajiv Gubgotra

For Appellant: Shri Devendra JainFor Respondent: Shri Rajiv Gubgotra
Section 133(6)Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI O.P. MEENA, HON'BLE ACCOUNTANT MEMBER A.C.I.T Circle – 3 v. M/s. Unitop Aquacare Room No.2, 6th Floor, 501, 5th Floor, Dosti Pinnacle, Ashar I.T. Park, M.I.D.C, Plot No. E/7, Road No. 22, Wagle Industrial Estate, MIC, Wagle Estate, Thane, Mumbai – 400 604 Thane (W) – 400 604 PAN: AABFU 6592 L (Appellant) (Respondent) M/s. Unitop Aquacare D.C.I.T Circle – 3 v. 501, 5th Floor, Dosti Pinnacle, 6th Floor, Ashar I.T. Park, Plot No. E/7, Road No. 22, Road No. 16-Z MIC, Wagle Estate, Wagle Industrial E…

Unitop Aquacare, Mumbai vs. Deputy Commissioner of Income Tax, Circle 3, Mumbai

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

ITA 7397/MUM/2017[2009-10]Status: DisposedITAT Mumbai05 Apr 2019AY 2009-10

Bench: Shri C.N. Prasad, Hon'Ble & Shri O.P. Meena, Hon'Blea.C.I.T Circle – 3 V. M/S. Unitop Aquacare Room No.2, 6Th Floor, 501, 5Th Floor, Dosti Pinnacle, Ashar I.T. Park, M.I.D.C, Plot No. E/7, Road No. 22, Wagle Industrial Estate, Mic, Wagle Estate, Thane, Mumbai – 400 604 Thane (W) – 400 604 Pan: Aabfu 6592 L (Appellant) (Respondent) M/S. Unitop Aquacare D.C.I.T Circle – 3 V. 501, 5Th Floor, Dosti Pinnacle, 6Th Floor, Ashar I.T. Park, Plot No. E/7, Road No. 22, Road No. 16-Z Mic, Wagle Estate, Wagle Industrial Estate, Thane (W) - 400604 Thane, Mumbai – 400 604 Pan: Aabfu 6592 L (Appellant) (Respondent) Assessee By : Shri Devendra Jain Department By : Shri Rajiv Gubgotra

For Appellant: Shri Devendra JainFor Respondent: Shri Rajiv Gubgotra
Section 133(6)Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI O.P. MEENA, HON'BLE ACCOUNTANT MEMBER A.C.I.T Circle – 3 v. M/s. Unitop Aquacare Room No.2, 6th Floor, 501, 5th Floor, Dosti Pinnacle, Ashar I.T. Park, M.I.D.C, Plot No. E/7, Road No. 22, Wagle Industrial Estate, MIC, Wagle Estate, Thane, Mumbai – 400 604 Thane (W) – 400 604 PAN: AABFU 6592 L (Appellant) (Respondent) M/s. Unitop Aquacare D.C.I.T Circle – 3 v. 501, 5th Floor, Dosti Pinnacle, 6th Floor, Ashar I.T. Park, Plot No. E/7, Road No. 22, Road No. 16-Z MIC, Wagle Estate, Wagle Industrial E…

Sun Jewels Pvt. Ltd. (Formerly Known As Eleganza Jewellery Pvt. Ltd.), Mumbai vs. DCIT - 11(2)(2), Mumbai

In the result, the appeals are allowed for statistical purposes

ITA 322/MUM/2018[2010-11]Status: DisposedITAT Mumbai29 Mar 2019AY 2010-11

Bench: Shri Pawan Singh () & Shri N.K. Pradhan () Assessment Year: 2010-11 & Assessment Year: 2011-12 & Assessment Year: 2012-13 & Assessment Year: 2013-14 M/S Sun Jewels Pvt. Ltd. Dy. Cit Circle-11(2)(2), (Formerly Known As M/S Vs. Room No. 421, 4Th Floor, Eleganza Jewellery Pvt. Ltd.) Aayakar Bhavan, M.K. Unit No. 102-103, Sdf-Iv, Road, Mumbai-400020. Seepz, Sez, Andheri (E), Mumbai-400096. Pan No. Aabce3519L Appellant Respondent Assessment Year: 2012-13 & Assessment Year: 2013-14 Dy. Cit Circle-11(2)(2), M/S Sun Jewels Pvt. Ltd. Room No. 421, 4Th Floor, Vs. (Formerly Known As M/S Aayakar Bhavan, M.K. Road, Eleganza Jewellery Pvt. Mumbai-400020. Ltd.) Unit No. 102-103, Sdf-Iv, Seepz, Sez, Andheri (E), Mumbai- 400096. Pan No. Aabce3519L Appellant Respondent

For Appellant: Mr. Pramod Kumar Parida & &For Respondent: Mr. B.B. Rajendra Prasad, CIT- DR
Section 115JSection 133(6)Section 142(1)Section 143(3)Section 145Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G” MUMBAI BEFORE SHRI PAWAN SINGH (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2010-11 & Assessment Year: 2011-12 & Assessment Year: 2012-13 & Assessment Year: 2013-14 M/s Sun Jewels Pvt. Ltd. Dy. CIT Circle-11(2)(2), (Formerly known as M/s Vs. Room No. 421, 4th floor, Eleganza Jewellery Pvt. Ltd.) Aayakar Bhavan, M.K. Unit No. 102-103, SDF-IV, Road, Mumbai-400020. SEEPZ, SEZ, Andheri (E), Mumbai-400096. PAN No. AABCE3519L Appellant Respondent Assessment Year: 2012-13 & Assessment Year: 2013-14 Dy. CIT Circle-11(2)(2), M/s Sun Je…

Mrs. Reena Jain, Mumbai vs. Deputy Commissioner of Income Tax Central Circle - 8(4), Mumbai

In the result, the appeals are partly allowed

ITA 1007/MUM/2018[2014-15]Status: DisposedITAT Mumbai25 Mar 2019AY 2014-15

Bench: Shri Pawan Singh () & Shri N.K. Pradhan () Assessment Year: 2009-10 & Assessment Year: 2010-11 & Assessment Year: 2011-12 & Assessment Year: 2013-14 Mr. Ratnesh Chand Jain, Deputy Commissioner Of 902/903, A Wing, Kalinga Vs. Income Tax, Central Tower, Nirmal Nagar, Circle-8(4), 658, 6Th Link Road, Mulund (West), Floor, Aayakar Bhavan Mumbai-400080 Mumbai. Pan No. Aabpj0683P Appellant Respondent Assessment Year: 2009-10 & Assessment Year: 2010-11 & Assessment Year: 2014-15 Mrs. Reenajain, Deputy Commissioner Of 902/903, A Wing, Kalinga Vs. Income Tax Central Tower, Nirmal Nagar Link Circle-8(4), 658, 6Th Road, Mulund (West), Floor, Aayakar Bhavan Mumbai-400080 Mumbai. Pan No. Aeapj6605C

For Appellant: Mr. Bhupendra Shah, ARFor Respondent: Mr. A.K. Srivastava, DR
Section 131Section 132Section 132(4)Section 143(3)Section 153ASection 271(1)(c)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D” MUMBAI BEFORE SHRI PAWAN SINGH (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2009-10 & Assessment Year: 2010-11 & Assessment Year: 2011-12 & Assessment Year: 2013-14 Mr. Ratnesh Chand Jain, Deputy Commissioner of 902/903, A Wing, Kalinga Vs. Income Tax, Central Tower, Nirmal Nagar, Circle-8(4), 658, 6th Link Road, Mulund (West), Floor, Aayakar Bhavan Mumbai-400080 Mumbai. PAN No. AABPJ0683P Appellant Respondent Assessment Year: 2009-10 & Assessment Year: 2010-11 & Assessment Year: 2014-15 Mrs. ReenaJain, Deputy Commissioner of…

Mr.Ratnesh Chand Jain, Mumbai vs. Deputy Commissioner of Income Tax Central Circle-8(4), Mumbai

In the result, the appeals are partly allowed

ITA 1001/MUM/2018[2009-10]Status: DisposedITAT Mumbai25 Mar 2019AY 2009-10

Bench: Shri Pawan Singh () & Shri N.K. Pradhan () Assessment Year: 2009-10 & Assessment Year: 2010-11 & Assessment Year: 2011-12 & Assessment Year: 2013-14 Mr. Ratnesh Chand Jain, Deputy Commissioner Of 902/903, A Wing, Kalinga Vs. Income Tax, Central Tower, Nirmal Nagar, Circle-8(4), 658, 6Th Link Road, Mulund (West), Floor, Aayakar Bhavan Mumbai-400080 Mumbai. Pan No. Aabpj0683P Appellant Respondent Assessment Year: 2009-10 & Assessment Year: 2010-11 & Assessment Year: 2014-15 Mrs. Reenajain, Deputy Commissioner Of 902/903, A Wing, Kalinga Vs. Income Tax Central Tower, Nirmal Nagar Link Circle-8(4), 658, 6Th Road, Mulund (West), Floor, Aayakar Bhavan Mumbai-400080 Mumbai. Pan No. Aeapj6605C

For Appellant: Mr. Bhupendra Shah, ARFor Respondent: Mr. A.K. Srivastava, DR
Section 131Section 132Section 132(4)Section 143(3)Section 153ASection 271(1)(c)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D” MUMBAI BEFORE SHRI PAWAN SINGH (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2009-10 & Assessment Year: 2010-11 & Assessment Year: 2011-12 & Assessment Year: 2013-14 Mr. Ratnesh Chand Jain, Deputy Commissioner of 902/903, A Wing, Kalinga Vs. Income Tax, Central Tower, Nirmal Nagar, Circle-8(4), 658, 6th Link Road, Mulund (West), Floor, Aayakar Bhavan Mumbai-400080 Mumbai. PAN No. AABPJ0683P Appellant Respondent Assessment Year: 2009-10 & Assessment Year: 2010-11 & Assessment Year: 2014-15 Mrs. ReenaJain, Deputy Commissioner of…

M/S G. D. Enterprise, Kolkata vs. ACIT, Cir-40, Kolkata

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

ITA 585/KOL/2016[2012-2013]Status: DisposedITAT Kolkata15 Mar 2019AY 2012-2013

Bench: Shri S.S.Godara & Dr. A.L. Sainiassessment Year :2012-13 M/S G.D. Enterprise V/S. Acit, Circle-40 1/H/1, Raja Janmenjoy 3, Government Place Road, Kolkata-700010 (West), Kolkat- [Pan No.Aacfg 4533 A] 700001 .. अपीलाथ" /Appellant ""यथ"/Respondent Shri J.M. Thard, Advocate अपीलाथ" क" ओर से/By Appellant Shri Sourav Kumar, Addl. Cit-Sr-Dr ""यथ" क" ओर से/By Respondent 14-01-2019 सुनवाई क" तार"ख/Date Of Hearing 15-03-2019 घोषणा क" तार"ख/Date Of Pronouncement आदेश /O R D E R Per S.S.Godara:- This Assessee’S Appeal For Assessment Year 2012-13 Arises Against The Commissioner Of Income Tax (Appeals)-13, Kolkata’S Order Dated 31.12.2015, Passed In Case No.1046/Cit(A)-13/Kol/Cir-45/2014-15, Involving Proceedings U/S 143(3) Of The Income Tax Act, 1961; In Short ‘The Act’. Heard Both The Parties Case File Perused. 2. The Assessee’S Sole Substantive Ground Seeks To Reverse Both The Lower Authorities’ Action Treating Its Purchases Amounting To ₹3,39,04,027/- As Bogus In Assessment As Affirmed In Lower Appellate Proceedings. The Cit(A)’S Detailed Discussion To This Effect Reads As Under:- “5. Decision 5.1 Appellant'S Submission & Facts Available On Record Is Carefully Considered. The Assessee Has Argued That It Had Made All Payments Through Account Payee Cheque & From Your Petitioner Site There Is No Mistake As Per Law & Income Tax Act. So The Disallowance Of Purchase Against Payment Through Account Payee Cheque Would Not Be False & It May Be Accepted

Section 143(3)

…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 R…

Shantilal B. Parekh, Mumbai vs. Income Tax Officer-3(4), Kalyan

In the result, appeal of the assessee in ITA No

ITA 4262/MUM/2017[2010-11]Status: DisposedITAT Mumbai04 Feb 2019AY 2010-11

Bench: Shri Saktijit Dey & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.4261 & 4262/Mum/2017 (नििाारण वर्ा / Assessment Year : 2009-10 & 2010-11) बिाम/ Shri Shantilal B. Parekh Ito-3(4), Flat No. 24, 6Th Floor, 2Nd Floor, Rani Mansion, Gaurav Apt. , Murbad Road, V. Sarvoday Nagar, Kalyan(W)- 421301 Nahur Village Road, Mulund (W), Mumbai-400080 स्थायी ऱेखा सं./ Pan: Akcpp9255C Assessee By: Mr. Divendra H. Jain Revenue By : Shri. S.K Jain सुनवाई की तारीख /Date Of Hearing : 06.11.2018 घोषणा की तारीख /Date Of Pronouncement : 04.02.2019 आदेश / O R D E R Per Ramit Kochar: These Are Two Appeals, Filed By Assessee, Being Ita No. 4261 & 4262/Mum/2017 For Ay 2009-10 & 2010-11 Respectively , Are Directed Against Common Appellate Order Dated 29.03.2017 Passed By Learned Commissioner Of Income Tax (Appeals)-1, Thane (Hereinafter Called “The Cit(A)”) In Appeal No. 222 & 223/15-16, For Assessment Year’S 2009-10 & 2010-11 Respectively, The Appellate Proceedings Had Arisen Before Learned Cit(A) From Separate Assessment Order(S) Both Dated 19.01.2015 Passed By Learned Assessing Officer (Hereinafter Called “The Ao”) U/S 144 R.W.S. 147 Of The Income-Tax Act, 1961 (Hereinafter Called “The Act”) For Ay 2009-10 & 2010-11 Respectively. Since Both These Appeals Raises Similar Issues & Common Grounds

For Appellant: Mr. Divendra H. JainFor Respondent: Shri. S.K Jain
Section 144Section 148Section 44A

…आयकर अपीऱीय अधिकरण “G” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपीऱ सं./I.T.A. No.4261 & 4262/Mum/2017 (नििाारण वर्ा / Assessment Year : 2009-10 & 2010-11) बिाम/ Shri Shantilal B. Parekh ITO-3(4), Flat no. 24, 6th Floor, 2nd floor, Rani Mansion, Gaurav Apt. , Murbad Road, v. Sarvoday Nagar, Kalyan(W)- 421301 Nahur Village Road, Mulund (W), Mumbai-400080 स्थायी ऱेखा सं./ PAN: AKCPP9255C Assessee by: Mr. Divendra H. Jain Revenue by : Shri. S.K Jain सुनवाई की तारीख /Date of Hearing : 06.11.20…

Shantilal B Parekh, Mumbai vs. Income Tax Officer- 3(4), Mumbai

In the result, appeal of the assessee in ITA No

ITA 4261/MUM/2017[2009-10]Status: DisposedITAT Mumbai04 Feb 2019AY 2009-10

Bench: Shri Saktijit Dey & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.4261 & 4262/Mum/2017 (नििाारण वर्ा / Assessment Year : 2009-10 & 2010-11) बिाम/ Shri Shantilal B. Parekh Ito-3(4), Flat No. 24, 6Th Floor, 2Nd Floor, Rani Mansion, Gaurav Apt. , Murbad Road, V. Sarvoday Nagar, Kalyan(W)- 421301 Nahur Village Road, Mulund (W), Mumbai-400080 स्थायी ऱेखा सं./ Pan: Akcpp9255C Assessee By: Mr. Divendra H. Jain Revenue By : Shri. S.K Jain सुनवाई की तारीख /Date Of Hearing : 06.11.2018 घोषणा की तारीख /Date Of Pronouncement : 04.02.2019 आदेश / O R D E R Per Ramit Kochar: These Are Two Appeals, Filed By Assessee, Being Ita No. 4261 & 4262/Mum/2017 For Ay 2009-10 & 2010-11 Respectively , Are Directed Against Common Appellate Order Dated 29.03.2017 Passed By Learned Commissioner Of Income Tax (Appeals)-1, Thane (Hereinafter Called “The Cit(A)”) In Appeal No. 222 & 223/15-16, For Assessment Year’S 2009-10 & 2010-11 Respectively, The Appellate Proceedings Had Arisen Before Learned Cit(A) From Separate Assessment Order(S) Both Dated 19.01.2015 Passed By Learned Assessing Officer (Hereinafter Called “The Ao”) U/S 144 R.W.S. 147 Of The Income-Tax Act, 1961 (Hereinafter Called “The Act”) For Ay 2009-10 & 2010-11 Respectively. Since Both These Appeals Raises Similar Issues & Common Grounds

For Appellant: Mr. Divendra H. JainFor Respondent: Shri. S.K Jain
Section 144Section 148Section 44A

…आयकर अपीऱीय अधिकरण “G” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपीऱ सं./I.T.A. No.4261 & 4262/Mum/2017 (नििाारण वर्ा / Assessment Year : 2009-10 & 2010-11) बिाम/ Shri Shantilal B. Parekh ITO-3(4), Flat no. 24, 6th Floor, 2nd floor, Rani Mansion, Gaurav Apt. , Murbad Road, v. Sarvoday Nagar, Kalyan(W)- 421301 Nahur Village Road, Mulund (W), Mumbai-400080 स्थायी ऱेखा सं./ PAN: AKCPP9255C Assessee by: Mr. Divendra H. Jain Revenue by : Shri. S.K Jain सुनवाई की तारीख /Date of Hearing : 06.11.20…

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)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI R.C. SHARMA, ACCOUNTANT MEMBER : A.Y : 2010-11 ITO-6(3)(1) vs. M/s. Fanatic Fashion Pvt.Ltd. 5th Floor, Room No.510 122, Jogani Industrial Estate Aayakar Bhavan S B Marg, Dadar (W) M.K.Road, Mumbai-400020 Mumbai – 400 028 PAN No. AAACF9297F Revenue by : Shri Anoop Hiwase Assessee by : Shri Vizti Kothari Date of Hearing : 27/01/2020 Date of Pronouncement : 28/01/2020 O R D E R PER R.C. SHARMA, ACCOUNTANT MEMBER This appeal filed by the revenue against the order of CIT(A) for the A.Y.2010-11 in the matter of order passed u/s.143(3) of t…

Asst CIT 16(3), Mumbai vs. Th Zone Projects, Mumbai

The appeal of the Revenue is partly allowed

ITA 2617/MUM/2017[2009-10]Status: DisposedITAT Mumbai31 Oct 2018AY 2009-10

Bench: Shri Joginder Singh & Shri Manoj Kumar Aggarwalassessment Year: 2009-10 Acit-16(3), M/S Th Zone Projects, Room No.446, 705, B Wingh, Cosmic बनाम/ Aayakar Bhavan, Heights, Bhakti Park, Near Vs. M. K. Road, Imax, Wadala, Mumbai-400020 Mumbai-400035 (राज"व /Revenue) ("नधा"रती /Assessee) Pan. No. Aafft1015R

Section 69C

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ,‘ ई’’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES, ‘E’ MUMBAI "ी जो"ग"दर "संह, उपा"य" एवं "ी मनोज कुमार अ"वाल, लेखा सद"य, के सम" Before Shri Joginder Singh, Vice President, and Shri Manoj Kumar Aggarwal, Accountant Member Assessment Year: 2009-10 ACIT-16(3), M/s TH Zone Projects, Room No.446, 705, B Wingh, Cosmic बनाम/ Aayakar Bhavan, Heights, Bhakti Park, Near Vs. M. K. Road, IMAX, Wadala, Mumbai-400020 Mumbai-400035 (राज"व /Revenue) ("नधा"रती /Assessee) PAN. No. AAFFT1015R Shri D.G. Pansari-DR राज"व क" ओर से / Revenue by NONE "नधा"रती क" ओर से / Assessee by सु…

Solo Hardware P. Ltd, Mumbai vs. Asst CIT Cir 5(3)(2), Mumbai

The appeals of the assessee are dismissed

ITA 1486/MUM/2017[2011-12]Status: DisposedITAT Mumbai24 Oct 2018AY 2011-12

Bench: Shri Joginder Singh & Shri Ramit Kochar

Section 115JSection 139Section 142Section 142(1)Section 143Section 143(3)Section 147Section 148

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ,जी,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “G”, MUMBAI "ी जो"ग"दर "संह, उपा"य" एवं "ी रिमत कोचर, लेखा सद"य, के सम" Before Shri Joginder Singh, VICE PRESIDENT, and Shri Ramit Kochar, Accountant Member ITA NOs.1485 & 1486/Mum/2017 Assessment Years: 2010-11& 2011-12 M/s Solo Hardware Private ACIT, Limited, Circle-5(3)(2), बनाम/ Shop No.03, Shastri Nagar, Aayakar Bhavan, Vs. Opp. Pant Nagar Police M. K. Road, Station, Ghatkopar (East), Mumbai-400020 Mumbai-400075 "नधा"रती / Assessee राज"व / Revenue P.A. No.AAJCS0760R None "नधा"रती क" ओर से / Assessee by Chaudhary…

Kumud Metal Foundry, Mumbai vs. Income Tax Officer, Ward 31(2)(2), Mumbai

In the result, the appeal of assessee is partly allowed

ITA 1897/MUM/2018[2010-11]Status: DisposedITAT Mumbai23 Oct 2018AY 2010-11

Bench: Sri Mahavir Singh

For Appellant: Shri Ramesh K. Shah, ARFor Respondent: Shri SK Bepari, DR
Section 133(6)Section 143(3)Section 148

…Aayakr ApIlaIya AiQakrNa “SMC” nyaayapIz maMuba[- mao. IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI श्री महावीर स िंह, न्याययक दस्य के मक्ष । BEFORE SRI MAHAVIR SINGH, JUDICIAL MEMBER Aayakr ApIla saM./ ITA No. 1897/Mum/2018 (inaQa-arNa baYa- / Assessment Year 2010-11) Kumud Metal Foundry The Income Tax Officer 211, Opp. Crystal Apt. Nr. Ward -31(2)(2), ROOM No. 7th Syndicate bank S.V. Road, 709, C-11, Floor, Vs. Jogeshwari West, Mumbai- Pratykshkar Bhavan, B.K.C 400 102 Bandra East, Mumbai-400 051 .. (p`%yaqaaI- / Respondent) (ApIlaaqaI- / Appellant) स्थायी लेखा िं./PAN No. AAAFK5216E अपीलाथी की ओर…

Dinesh S. Jain, Mumbai vs. Income Tax Officer 19(1)(4), Mumbai

The appeal of the assessee is partly allowed

ITA 1828/MUM/2018[2012-13]Status: DisposedITAT Mumbai11 Oct 2018AY 2012-13

Bench: Shri Joginder Singh, Assessment Year:2012-13

…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:2012-13 Dinesh S. Jain, Income Tax Officer-19(1)(4), C/O. D.C. Bothra &Company Matru Mandir, बनाम/ LLP (CA), (formerly known as 2nd Floor, Vs. D.C. Bothra & Company), Tardeo Road, 297, Tardeo Road, Wille Mumbai-400007 Mansion, 1st Floor, Opp. Bank Of India, Nana chowk, Mumbai-400007 "नधा"रती / Assessee राज"व / Revenue P.A. No.AAOPJ7937KP Shri Raj Kumar Singh "नधा"रती क" ओर से / Assessee by Shri S.K. Bepari…

Snehalata Ahnand Rane, Mumbai vs. Income Tax Officer-Ward 3(3), Kalyan

The appeals of the assessee are partly allowed

ITA 1787/MUM/2018[2011-12]Status: DisposedITAT Mumbai11 Oct 2018AY 2011-12

Bench: Shri Joginder Singh

Section 133(6)Section 139Section 142Section 143Section 143(3)Section 147Section 148Section 69C

…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, ITA Nos.1785, 1786 & 1787/Mum/2018 Assessment Year:2009-10, 2010-11 & 2011-12 Snehalata Ahnand Rane, Income Tax Officer-3(3), Prop. M/s Tejal Engg. 102, I.T. Offices, Ravi Mansion, बनाम/ Mamal Apartment, Subhash 2nd Floor, Murbad Road, Vs. Road, Navpada, Kalyan (west) Dombivali (West), Mumbai-421202 "नधा"रती / Assessee राज"व / Revenue P.A. No.ADOPR9601H None "नधा"रती क" ओर से / Assessee by राज"व क" ओर से / Revenue by Shri…

Snehalata Ahnand Rane, Mumbai vs. Income Tax Officer-Ward 3(3), Kalyan

The appeals of the assessee are partly allowed

ITA 1786/MUM/2018[2010-11]Status: DisposedITAT Mumbai11 Oct 2018AY 2010-11

Bench: Shri Joginder Singh

Section 133(6)Section 139Section 142Section 143Section 143(3)Section 147Section 148Section 69C

…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, ITA Nos.1785, 1786 & 1787/Mum/2018 Assessment Year:2009-10, 2010-11 & 2011-12 Snehalata Ahnand Rane, Income Tax Officer-3(3), Prop. M/s Tejal Engg. 102, I.T. Offices, Ravi Mansion, बनाम/ Mamal Apartment, Subhash 2nd Floor, Murbad Road, Vs. Road, Navpada, Kalyan (west) Dombivali (West), Mumbai-421202 "नधा"रती / Assessee राज"व / Revenue P.A. No.ADOPR9601H None "नधा"रती क" ओर से / Assessee by राज"व क" ओर से / Revenue by Shri…

Snehalata Ahnand Rane, Mumbai vs. Income Tax Officer-Ward 3(3), Kalyan

The appeals of the assessee are partly allowed

ITA 1785/MUM/2018[2009-10]Status: DisposedITAT Mumbai11 Oct 2018AY 2009-10

Bench: Shri Joginder Singh

Section 133(6)Section 139Section 142Section 143Section 143(3)Section 147Section 148Section 69C

…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, ITA Nos.1785, 1786 & 1787/Mum/2018 Assessment Year:2009-10, 2010-11 & 2011-12 Snehalata Ahnand Rane, Income Tax Officer-3(3), Prop. M/s Tejal Engg. 102, I.T. Offices, Ravi Mansion, बनाम/ Mamal Apartment, Subhash 2nd Floor, Murbad Road, Vs. Road, Navpada, Kalyan (west) Dombivali (West), Mumbai-421202 "नधा"रती / Assessee राज"व / Revenue P.A. No.ADOPR9601H None "नधा"रती क" ओर से / Assessee by राज"व क" ओर से / Revenue by Shri…