Nu Power Renewables (P.) Ltd. v. DCIT

ITO 24(1)(2), MUMBAI vs. SHRI ASHOKKUMAR MURAJMAL RAIMALANI, MUMBAI

In the result, appeal by the Revenue is partly allowed

Bench: Shri Vikas Awasthy& Shri S.Rifaur Rahmanआअसं.3569/मुं/2019 ("न.व. 2009-10) The Income Tax Officer -24(1)(2), Room No.605, Piramal Chambers, Jeejeebhoy Lane,Lalbaug, Parel, Mumbai 400 012 ...... अपीलाथ"/Appellant बनाम Vs. Shri Ashokkumar Murajmal Raimalani, 2Nd Floor, 108, Zaveri Bazar, Andheri (West), Mumbai 400 058. Pan: Aaapr-8617-A .....""तवाद"/Respondent अपीलाथ" "वारा/ Appellant By : Shri Ashok Kumar Kardam –Cit Dr ""तवाद" "वारा/Respondent By : Shri Ketan Shah सुनवाई क" "त"थ/ Date Of Hearing : 16/03/2023 घोषणा क" "त"थ/ Date Of Pronouncement : 09/06/2023 आदेश/Order Per Vikas Awasthy, Jm:

…आयकर अपील"य अ"धकरण मुंबई पीठ “ ए ”,मुंबई "ी "वकास अव"थी, "या"यक सद"य एवं "ी एस. "रफौर रहमान, लेखाकार सद"य के सम" IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “ A ”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER& SHRI S.RIFAUR RAHMAN, ACCOUNTANT MEMBER आअसं.3569/मुं/2019 ("न.व. 2009-10) The Income Tax Officer -24(1)(2), Room No.605, Piramal Chambers, Jeejeebhoy Lane,Lalbaug, Parel, Mumbai 400 012 ...... अपीलाथ"/Appellant बनाम Vs. Shri Ashokkumar Murajmal Raimalani, 2nd Floor, 108, Zaveri Bazar, Andheri (West), Mumbai 400 058. PAN: AAAPR-8617-A .....""तवाद"/Respondent अपीलाथ" "वारा/ Appellant by : Shri…

DEPUTY COMMISSIONER OF INCOME TAX 3(2)(2), MUMBAI vs. PHULCHAND EXPORTS PRIVATE LIMITED, MUMBAI

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

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Pavan Kumar Gadale, Hon'Ble

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, HON'BLE JUDICIAL MEMBER ITA NOs. 7214, 7212 & 7213/MUM/2017 (A.Y. 2008-09, 2010-11 & 2011-12) DCIT – 3(2)(2) v. M/s. Phulchand Exports Pvt. Ltd., Room No. 674, 6th Floor 254B, 4th Floor, Nirlon House Aayakar Bhavan, M.K. Road Dr. Annie Besant Road Mumbai - 400020 Worli, Mumbai - 400030 PAN: AAACP2529C (Appellant) (Respondent) ITA.No. 746/MUM/2017 (A.Y. 2009-10) ACIT – 3(2)(2) v. M/s. Phulchand Exports Pvt. Ltd., Room No. 608 67, Bajaj Bhavan, Nariman Point Aayakar Bhavan, M.K…

DEPUTY COMMISSIONER OF INCOME TAX 3(2)(2), MUMBAI vs. PHULCHAND EXPORTS PRIVATE LIMITED, MUMBAI

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

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Pavan Kumar Gadale, Hon'Ble

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, HON'BLE JUDICIAL MEMBER ITA NOs. 7214, 7212 & 7213/MUM/2017 (A.Y. 2008-09, 2010-11 & 2011-12) DCIT – 3(2)(2) v. M/s. Phulchand Exports Pvt. Ltd., Room No. 674, 6th Floor 254B, 4th Floor, Nirlon House Aayakar Bhavan, M.K. Road Dr. Annie Besant Road Mumbai - 400020 Worli, Mumbai - 400030 PAN: AAACP2529C (Appellant) (Respondent) ITA.No. 746/MUM/2017 (A.Y. 2009-10) ACIT – 3(2)(2) v. M/s. Phulchand Exports Pvt. Ltd., Room No. 608 67, Bajaj Bhavan, Nariman Point Aayakar Bhavan, M.K…

DEPUTY COMMISSIONER OF INCOME TAX 3(2)(2), MUMBAI vs. PHULCHAND EXPORTS PRIVATE LIMITED, MUMBAI

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

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Pavan Kumar Gadale, Hon'Ble

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, HON'BLE JUDICIAL MEMBER ITA NOs. 7214, 7212 & 7213/MUM/2017 (A.Y. 2008-09, 2010-11 & 2011-12) DCIT – 3(2)(2) v. M/s. Phulchand Exports Pvt. Ltd., Room No. 674, 6th Floor 254B, 4th Floor, Nirlon House Aayakar Bhavan, M.K. Road Dr. Annie Besant Road Mumbai - 400020 Worli, Mumbai - 400030 PAN: AAACP2529C (Appellant) (Respondent) ITA.No. 746/MUM/2017 (A.Y. 2009-10) ACIT – 3(2)(2) v. M/s. Phulchand Exports Pvt. Ltd., Room No. 608 67, Bajaj Bhavan, Nariman Point Aayakar Bhavan, M.K…

DEEPAK TRAMBAKLAL MEHTA,MUMBAI vs. INCOME TAX OFFICER 18(2) (4), MUMBAI

In the result, the appeal filed by the assessee is hereby partly allowed

Bench: Om Prakash Kant, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No. 5036/Mum/2019 (निर्धारण वर्ा / Assessment Year: 2006-07) बिधम/ Deepak Trambaklal Mehta Ito-18(2)(4) 502, „B‟ Wing, 5Th Floor, Piramal Chamber, Parel Vs. Cadle Plaza, Kirti College (Lalbaug), Mumbai-400012. Lane, Prabhadevi, Dadar, Mumbai-400028. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabpm9251C (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Nishit Gandhi Revenue By: Ms. Bhomika Patel सुनवाई की तारीख / Date Of Hearing: 29/11/2021 घोषणा की तारीख /Date Of Pronouncement: 21/12/2021 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee Has Filed The Present Appeal Against The Order Dated 31.05.2019 Passed By The Commissioner Of Income Tax (Appeals) -48, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2006- 07. 2. The Assessee Has Raised The Following Grounds: - “On Natural Justice: 1.1 In The Facts & Circumstances Of The Case & In Law The Order Passed By The Learned Commissioner Of Income Tax (Appeals) - 48. Mumbai [The Cit(A)] Which In Turn Affirmed The Order Passed By A.Y.2006-07 The Learned Income Tax Officer - 18 (2)(4). Mumbai (The Ao) Is Had In Law & Deserves To Be Quashed Since The Assessment Order Passed By The Ao Is In Itself Void As The Same Is Passed In Gross Violation Of Principles Of Natural Justice.

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE OM PRAKASH KANT, AM AND SHRI AMARJIT SINGH, JM आयकर अपील सं/ I.T.A. No. 5036/Mum/2019 (निर्धारण वर्ा / Assessment Year: 2006-07) बिधम/ Deepak Trambaklal Mehta ITO-18(2)(4) 502, „B‟ Wing, 5th Floor, Piramal Chamber, Parel Vs. Cadle Plaza, Kirti College (Lalbaug), Mumbai-400012. Lane, Prabhadevi, Dadar, Mumbai-400028. स्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AABPM9251C (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee by: Shri Nishit Gandhi Revenue by: Ms. Bhomika Patel सुनवाई की तारीख / Date of Hearing: 29/11/2021 घोषणा की तारीख /Date of Pro…

ACIT 3(1)(1), MUMBAI vs. BAJAJ HINDUSTAN SUGAR LTD, MUMBAI

In the result, the cross objections of the assessee for both the years are allowed and the appeals of the Revenue for both the years are dismissed

…nable in law and therefore, is quashed and set aside. 10. Accordingly, Petition allowed.” 3.10. The ld. AR also placed reliance on yet another decision of the Hon‟ble Jurisdictional High Court in the case of Nu Power Renewables (P) Ltd., vs. DCIT reported in 94 Taxmann.com 29. The relevant operative portion of the said order is reproduced hereunder:- “5. It is also contended by the Petitioner that the reasons recorded in support of the impugned notice, do not indicate any independent application of mind by the Assessing Officer to come to a reasonable belief that income chargeable to tax has escaped assessment f…

SHRI MANOJ KANHAIYALAL AGARWAL,MUMBAI vs. ACIT CIRCLE-17(2), MUMBAI

In the result, the appeal filed by the assessee is hereby partly allowed

Bench: Shri Rajesh Kumar, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No. 5993/Mum/2018 (निर्धारण वर्ा / Assessment Year: 2010-11) Manoj Kanhaiyalal Agarwal बिधम/ Acit, Circle-17(2) 100-104, D. G. Chambers, Room No.123A, Aayakar Vs. 2Nd Floor, Nanik Motwani Bhavan, Mumbai-400020. Marg, Fort, Mumbai- 400023. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabpa3100A (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri K. Shivaram (Ar) Revenue By: Shri Bharat Andhale (Dr) सुनवाई की तारीख / Date Of Hearing: 07/01/2021 घोषणा की तारीख /Date Of Pronouncement: 01/03/2021 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee Has Filed The Present Appeal Against The Order Dated 18.07.2018 Passed By The Commissioner Of Income Tax (Appeals)-28, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y. 2010-11. 2. The Assessee Has Raised The Following Grounds: - “1. Reopening Is Bad In Law 1. The Learned Cit(A) Failed To Appreciate That The Notice U/S.148 Dtd.31/03/2016 Was Issued On The Basis Of Information Received From Investigation Wing, Ahmedabad, Thus There Was No Independent Application Of Mind By The A.O. It Is Simply Based On Borrowed Satisfaction Of Some

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI RAJESH KUMAR, AM AND SHRI AMARJIT SINGH, JM आयकर अपील सं/ I.T.A. No. 5993/Mum/2018 (निर्धारण वर्ा / Assessment Year: 2010-11) Manoj Kanhaiyalal Agarwal बिधम/ ACIT, Circle-17(2) 100-104, D. G. Chambers, Room No.123A, Aayakar Vs. 2nd Floor, Nanik Motwani Bhavan, Mumbai-400020. Marg, Fort, Mumbai- 400023. स्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AABPA3100A (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee by: Shri K. Shivaram (AR) Revenue by: Shri Bharat Andhale (DR) सुनवाई की तारीख / Date of Hearing: 07/01/2021 घोषणा की तारीख /Date of Pron…