PCIT-13 v. Rishabhdev Technocable Ltd.

115 Taxmann.com 333High Court2020#3244 most cited

What is PCIT-13 v. Rishabhdev Technocable Ltd. authority for?

Assessing Officer cannot add profit on the expenditure incurred by the assessee on the premise that the assessee has saved VAT, without establishing that such saving forms part of the income of the assessee.

36

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2020 to 2026.

Also referred to as

PCIT-13 v. Rishabhdev Technocable Ltd · 115 Taxmann.com 333 · HC · 2020 · Section 153A · Section 147 · Section 143(3) · VAT saving · profit element · grey market purchases · estimation of profit

Sections most often in play

Section 153ASection 147Section 143(3)Section 153CSection 44ADSection 133(6)Section 194CSection 132

Issues it is cited on

section 245c(1)section 245hsection 245csection 131(1)section 269tsection 245d(4)section 245dsection 153a(1)(b)full and true disclosureretracted statementright to receivestatement under section 132(4)

Judgments citing PCIT-13 v. Rishabhdev Technocable Ltd.

Konark Infrastructure (Water Supply - Umc) (J/V), Ulhasnagar vs. DCIT Central Circle - 4, Thane

In the result, all the appeals of the Revenue are dismissed and the appeals of the assessee for AY 2013-14 is allowed, for AYs

ITA 3022/MUM/2023[2014-15]Status: DisposedITAT Mumbai27 Feb 2024AY 2014-15

Bench: Shri Br Baskaran, Am & Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T.A. Nos. 3021, 3022, 3023 & 3024/Mum/2023 (निर्धारण वर्ा / Assessment Years: 2013-14, 2014-15, 2015-16 & 2017-18) Konark Infrastructure बिधम/ Dcit, Central Circle – 4 (Water Supply-Umc) (J/V) 6Th Floor, Ashar It Park, Vs. 1St Floor, Sapna Talkies, 16Z, Waghle Estate, Konark Plaza, Near Sapna Thane (W) Garden, Ulhasnagar 42100. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaak9702G (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) आयकर अपील सं/ I.T.A. Nos. 3058, 3061, 3060 & 3059/Mum/2023 (निर्धारण वर्ा / Assessment Years: 2013-14, 2014-15, 2015-16 & 2017-18) Dcit, Central Circle – 4 बिधम/ Konark Infrastructure 6Th Floor, Ashar It Park, (Water Supply-Umc) Vs. 16Z, Waghle Estate, Thane (J/V) (W) 1St Floor, Sapna Talkies, Konark Plaza, Near Sapna Garden, Ulhasnagar 42100. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaak9702G (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Vijay Mehta Revenue By: Shri Biswanant Das, Cit Dr सुनवाई की तारीख / Date Of Hearing: 06 & 14/02/2024 घोषणा की तारीख /Date Of Pronouncement: 27/02/2024 आदेश / O R D E R Per Bench All These Appeals Preferred By The Revenue & The Assessee Are Against The Orders Of The Ld. Cit(A)-11, Pune, All Dated 30-06- 2023 For Ays 2013-14, 2014-15, 2015-16 & Ay 2017-18. Since The Issues Involved Are Common, All The Appeals Have Been Heard Together. Both The Parties Also Raised Similar Arguments On These A.Ys. 2013-14 To 2015-16 Konark Infrastructure., Issues. Accordingly, We Dispose Off All These Appeals By This Consolidated Order For The Sake Of Convenience.

For Appellant: Shri Vijay MehtaFor Respondent: Shri Biswanant Das, CIT DR
Section 132Section 139(1)Section 153CSection 245C(1)Section 245D(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI BR BASKARAN, AM & SHRI ABY T. VARKEY, JM आयकर अपील सं/ I.T.A. Nos. 3021, 3022, 3023 & 3024/Mum/2023 (निर्धारण वर्ा / Assessment Years: 2013-14, 2014-15, 2015-16 & 2017-18) Konark Infrastructure बिधम/ DCIT, Central Circle – 4 (Water Supply-UMC) (J/V) 6th Floor, Ashar IT park, Vs. 1st Floor, Sapna Talkies, 16Z, Waghle Estate, Konark Plaza, Near Sapna Thane (W) Garden, Ulhasnagar 42100. स्थधयी लेखध सं./जीआइआर सं./PAN/GIR No. : AAAK9702G (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) आयकर अपील सं/ I.T.A. Nos. 3058, 3061, 3060 & 3059/Mum/2023 (न…

Konark Infrastructure (Water Supply - Umc) (J/V), Ulhasnagar vs. DCIT Central Circle -4, Thane

In the result, all the appeals of the Revenue are dismissed and the appeals of the assessee for AY 2013-14 is allowed, for AYs

ITA 3021/MUM/2023[2013-14]Status: DisposedITAT Mumbai27 Feb 2024AY 2013-14

Bench: Shri Br Baskaran, Am & Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T.A. Nos. 3021, 3022, 3023 & 3024/Mum/2023 (निर्धारण वर्ा / Assessment Years: 2013-14, 2014-15, 2015-16 & 2017-18) Konark Infrastructure बिधम/ Dcit, Central Circle – 4 (Water Supply-Umc) (J/V) 6Th Floor, Ashar It Park, Vs. 1St Floor, Sapna Talkies, 16Z, Waghle Estate, Konark Plaza, Near Sapna Thane (W) Garden, Ulhasnagar 42100. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaak9702G (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) आयकर अपील सं/ I.T.A. Nos. 3058, 3061, 3060 & 3059/Mum/2023 (निर्धारण वर्ा / Assessment Years: 2013-14, 2014-15, 2015-16 & 2017-18) Dcit, Central Circle – 4 बिधम/ Konark Infrastructure 6Th Floor, Ashar It Park, (Water Supply-Umc) Vs. 16Z, Waghle Estate, Thane (J/V) (W) 1St Floor, Sapna Talkies, Konark Plaza, Near Sapna Garden, Ulhasnagar 42100. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaak9702G (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Vijay Mehta Revenue By: Shri Biswanant Das, Cit Dr सुनवाई की तारीख / Date Of Hearing: 06 & 14/02/2024 घोषणा की तारीख /Date Of Pronouncement: 27/02/2024 आदेश / O R D E R Per Bench All These Appeals Preferred By The Revenue & The Assessee Are Against The Orders Of The Ld. Cit(A)-11, Pune, All Dated 30-06- 2023 For Ays 2013-14, 2014-15, 2015-16 & Ay 2017-18. Since The Issues Involved Are Common, All The Appeals Have Been Heard Together. Both The Parties Also Raised Similar Arguments On These A.Ys. 2013-14 To 2015-16 Konark Infrastructure., Issues. Accordingly, We Dispose Off All These Appeals By This Consolidated Order For The Sake Of Convenience.

For Appellant: Shri Vijay MehtaFor Respondent: Shri Biswanant Das, CIT DR
Section 132Section 139(1)Section 153CSection 245C(1)Section 245D(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI BR BASKARAN, AM & SHRI ABY T. VARKEY, JM आयकर अपील सं/ I.T.A. Nos. 3021, 3022, 3023 & 3024/Mum/2023 (निर्धारण वर्ा / Assessment Years: 2013-14, 2014-15, 2015-16 & 2017-18) Konark Infrastructure बिधम/ DCIT, Central Circle – 4 (Water Supply-UMC) (J/V) 6th Floor, Ashar IT park, Vs. 1st Floor, Sapna Talkies, 16Z, Waghle Estate, Konark Plaza, Near Sapna Thane (W) Garden, Ulhasnagar 42100. स्थधयी लेखध सं./जीआइआर सं./PAN/GIR No. : AAAK9702G (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) आयकर अपील सं/ I.T.A. Nos. 3058, 3061, 3060 & 3059/Mum/2023 (न…

Deputy Commissioner of Income Tax, Central Circle -3(2), Mumbai vs. Viraj Profiles Private Limited, Mumbai

In the result, appeal filed by the assessee is partly allowed as per above directions

ITA 2164/MUM/2023[2020-21]Status: DisposedITAT Mumbai20 Dec 2023AY 2020-21

Bench: Shri Narender Kumar Choudhry, Hon’Ble & Shri S. Rifaur Rahman, Hon'Bleviraj Profiles Pvt Ltd V. Dy. Cit - Central Circle- 3(2) (Formerly Known As Viraj Profiles Limited) Room No. 1923, 19Th Floor 1St Floor, Viraj Towers Air India Building Jn Of Andheri Kurla Road Nariman Point W.E. Highway, Andheri (E) Mumbai- 400021 Mumbai- 400093 Pan: Aabcv1740N (Appellant) (Respondent) Dy. Cit - Central Circle- 3(2) V. Viraj Profiles Pvt Ltd (Formerly Known As Viraj Profiles Limited) Room No. 1923, 19Th Floor 1St Floor, Viraj Towers Air India Building, Nariman Jn Of Andheri Kurla Road Point W.E. Highway, Andheri (E) Mumbai- 400021 Mumbai- 400093 Pan: Aabcv1740N (Appellant) (Respondent) Assessee Represented By : Shri. Mani Jain Department Represented By : Shri. Ujjawal Kumar Chavan

Section 250Section 37Section 80G

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F”, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, HON’BLE JUDICIAL MEMBER & SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER Viraj Profiles Pvt Ltd v. Dy. CIT - Central Circle- 3(2) (Formerly Known as Viraj Profiles Limited) Room No. 1923, 19th Floor 1st Floor, Viraj Towers Air India Building JN of Andheri Kurla Road Nariman Point W.E. Highway, Andheri (E) Mumbai- 400021 Mumbai- 400093 PAN: AABCV1740N (Appellant) (Respondent) Dy. CIT - Central Circle- 3(2) v. Viraj Profiles Pvt Ltd (Formerly Known as Viraj Profiles Limited) Room No. 1923, 19th Floor 1st Floor, Vira…

Viraj Profiles Private Limited, Mumbai vs. Dy. Commissioner of Income Tax, Central Circle-3(2), Mumbai

In the result, appeal filed by the assessee is partly allowed as per above directions

ITA 1213/MUM/2023[2020-21]Status: DisposedITAT Mumbai20 Dec 2023AY 2020-21

Bench: Shri Narender Kumar Choudhry, Hon’Ble & Shri S. Rifaur Rahman, Hon'Bleviraj Profiles Pvt Ltd V. Dy. Cit - Central Circle- 3(2) (Formerly Known As Viraj Profiles Limited) Room No. 1923, 19Th Floor 1St Floor, Viraj Towers Air India Building Jn Of Andheri Kurla Road Nariman Point W.E. Highway, Andheri (E) Mumbai- 400021 Mumbai- 400093 Pan: Aabcv1740N (Appellant) (Respondent) Dy. Cit - Central Circle- 3(2) V. Viraj Profiles Pvt Ltd (Formerly Known As Viraj Profiles Limited) Room No. 1923, 19Th Floor 1St Floor, Viraj Towers Air India Building, Nariman Jn Of Andheri Kurla Road Point W.E. Highway, Andheri (E) Mumbai- 400021 Mumbai- 400093 Pan: Aabcv1740N (Appellant) (Respondent) Assessee Represented By : Shri. Mani Jain Department Represented By : Shri. Ujjawal Kumar Chavan

Section 250Section 37Section 80G

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F”, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, HON’BLE JUDICIAL MEMBER & SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER Viraj Profiles Pvt Ltd v. Dy. CIT - Central Circle- 3(2) (Formerly Known as Viraj Profiles Limited) Room No. 1923, 19th Floor 1st Floor, Viraj Towers Air India Building JN of Andheri Kurla Road Nariman Point W.E. Highway, Andheri (E) Mumbai- 400021 Mumbai- 400093 PAN: AABCV1740N (Appellant) (Respondent) Dy. CIT - Central Circle- 3(2) v. Viraj Profiles Pvt Ltd (Formerly Known as Viraj Profiles Limited) Room No. 1923, 19th Floor 1st Floor, Vira…

DCIT C.C. 3(2) `, Mumbai vs. M/S. Viraj Profiles Ltd, Mumbai

In the result, both the appeals of the assessee are partly allowed and the appeal of the revenue is dismissed

ITA 2216/MUM/2021[2018-19]Status: DisposedITAT Mumbai24 May 2023AY 2018-19

Bench: Shri B.R. Baskaran (Am) & Shri Pavan Kumar Gadale (Jm)

Section 131Section 133ASection 153ASection 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI ‘J’ BENCH, MUMBAI. Before Shri B.R. Baskaran (AM) & Shri Pavan Kumar Gadale (JM) I.T.A. No. 1776 & 1777/Mum/2021 (A.Y. 2017-18 and 2018-19) Vs. DCIT, Circle 3(2) Viraj Profiles Limited Ground and First Floor Room No. 1923 Viraj Towers, Near Western 19th Floor Express Highway Metro Air India Building Station, Andheri East Nariman Point Mumbai-400 069. Mumbai-400 021. (Appellant) (Respondent) I.T.A. No. 2215 & 2216/Mum/2021 (A.Y. 2017-18 and 2018-19) Vs. Viraj Profiles Limited DCIT, Circle 3(2) Room No. 1923 Ground and First Floor 19th Floor Viraj Towers, Near Western…

DCIT C.C. 3(2), Mumbai vs. M/S. Viraj Profiles Ltd, Mumbai

In the result, both the appeals of the assessee are partly allowed and the appeal of the revenue is dismissed

ITA 2215/MUM/2021[2017-18]Status: DisposedITAT Mumbai24 May 2023AY 2017-18

Bench: Shri B.R. Baskaran (Am) & Shri Pavan Kumar Gadale (Jm)

Section 131Section 133ASection 153ASection 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI ‘J’ BENCH, MUMBAI. Before Shri B.R. Baskaran (AM) & Shri Pavan Kumar Gadale (JM) I.T.A. No. 1776 & 1777/Mum/2021 (A.Y. 2017-18 and 2018-19) Vs. DCIT, Circle 3(2) Viraj Profiles Limited Ground and First Floor Room No. 1923 Viraj Towers, Near Western 19th Floor Express Highway Metro Air India Building Station, Andheri East Nariman Point Mumbai-400 069. Mumbai-400 021. (Appellant) (Respondent) I.T.A. No. 2215 & 2216/Mum/2021 (A.Y. 2017-18 and 2018-19) Vs. Viraj Profiles Limited DCIT, Circle 3(2) Room No. 1923 Ground and First Floor 19th Floor Viraj Towers, Near Western…

M/S. Viraj Profiles Ltd, Mumbai vs. DCIT Cent . Cir 3(2), Mumbai

In the result, both the appeals of the assessee are partly allowed and the appeal of the revenue is dismissed

ITA 1777/MUM/2021[2018-19]Status: DisposedITAT Mumbai24 May 2023AY 2018-19

Bench: Shri B.R. Baskaran (Am) & Shri Pavan Kumar Gadale (Jm)

Section 131Section 133ASection 153ASection 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI ‘J’ BENCH, MUMBAI. Before Shri B.R. Baskaran (AM) & Shri Pavan Kumar Gadale (JM) I.T.A. No. 1776 & 1777/Mum/2021 (A.Y. 2017-18 and 2018-19) Vs. DCIT, Circle 3(2) Viraj Profiles Limited Ground and First Floor Room No. 1923 Viraj Towers, Near Western 19th Floor Express Highway Metro Air India Building Station, Andheri East Nariman Point Mumbai-400 069. Mumbai-400 021. (Appellant) (Respondent) I.T.A. No. 2215 & 2216/Mum/2021 (A.Y. 2017-18 and 2018-19) Vs. Viraj Profiles Limited DCIT, Circle 3(2) Room No. 1923 Ground and First Floor 19th Floor Viraj Towers, Near Western…

M/S. Viraj Profiles Ltd, Mumbai vs. DCIT Tax Cent. Circle-3(2), Mumbai

In the result, both the appeals of the assessee are partly allowed and the appeal of the revenue is dismissed

ITA 1776/MUM/2021[2017-18]Status: DisposedITAT Mumbai24 May 2023AY 2017-18

Bench: Shri B.R. Baskaran (Am) & Shri Pavan Kumar Gadale (Jm)

Section 131Section 133ASection 153ASection 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI ‘J’ BENCH, MUMBAI. Before Shri B.R. Baskaran (AM) & Shri Pavan Kumar Gadale (JM) I.T.A. No. 1776 & 1777/Mum/2021 (A.Y. 2017-18 and 2018-19) Vs. DCIT, Circle 3(2) Viraj Profiles Limited Ground and First Floor Room No. 1923 Viraj Towers, Near Western 19th Floor Express Highway Metro Air India Building Station, Andheri East Nariman Point Mumbai-400 069. Mumbai-400 021. (Appellant) (Respondent) I.T.A. No. 2215 & 2216/Mum/2021 (A.Y. 2017-18 and 2018-19) Vs. Viraj Profiles Limited DCIT, Circle 3(2) Room No. 1923 Ground and First Floor 19th Floor Viraj Towers, Near Western…

M/S. Viraj Profiles Pvt. Ltd (Formerly Known As Viraj Profiles Ltd, Mumbai vs. DCIT Central Cir 3(2), Mumbai

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

ITA 691/MUM/2022[2016-17]Status: DisposedITAT Mumbai01 May 2023AY 2016-17

Bench: Shri B.R. Baskaran (Am) & Shri Pavan Kumar Gadale (Jm)

Section 131Section 133ASection 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI ‘J’ BENCH, MUMBAI. Before Shri B.R. Baskaran (AM) & Shri Pavan Kumar Gadale (JM) I.T.A. No. 691/Mum/2022 (A.Y. 2016-17) Vs. DCIT, Circle 3(2) Viraj Profiles Limited Ground and First Floor Room No. 1923 Viraj Towers, Near Western 19th Floor Express Highway Metro Air India Building Station, Andheri East Nariman Point Mumbai-400 069. Mumbai-400 021. PAN : AABCV1740N (Appellant) (Respondent) Assessee by Shri Pratik Jain Department by Shri Manoj Kumar Date of Hearing 16.03.2023 Date of Pronouncement 01.05.2023 O R D E R PER B.R. Baskaran (AM) :- The appeal filed by t…

DCIT C.C. 3(2), Mumbai vs. M/S. Viraj Profiles Ltd, Mumbai

In the result, both the appeals of the assessee are partly allowed and both the appeals of the revenue are dismissed

ITA 2213/MUM/2021[2014-15]Status: DisposedITAT Mumbai26 Apr 2023AY 2014-15

Bench: Shri B.R. Baskaran (Am) & Shri Pavan Kumar Gadale (Jm)

Section 131Section 133ASection 153ASection 37

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI ‘J’ BENCH, MUMBAI. Before Shri B.R. Baskaran (AM) & Shri Pavan Kumar Gadale (JM) I.T.A. No. 1774/Mum/2021 (A.Y. 2014-15) I.T.A. No. 1775/Mum/2021 (A.Y. 2015-16) Vs. DCIT, Circle 3(2) Viraj Profiles Limited Ground and First Floor Room No. 1923 Viraj Towers, Near Western 19th Floor Express Highway Metro Air India Building Station, Andheri East Nariman Point Mumbai-400 069. Mumbai-400 021. (Appellant) (Respondent) I.T.A. No. 2213/Mum/2021 (A.Y. 2014-15) I.T.A. No. 2214/Mum/2021 (A.Y. 2015-16) Vs. Viraj Profiles Limited DCIT, Circle 3(2) Room No. 1923 Ground and First…

Assistant Commissioner of Income Tax, Cir.1(1)(1), Surat vs. Enviro Control Pvt. Ltd., Surat

In the result, all the grounds of appeal raised by the revenue are dismissed

ITA 345/SRT/2022[2011-12]Status: DisposedITAT Surat05 Apr 2023AY 2011-12

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Virtual Hearing) A.C.I.T., Enviro Control Pvt. Ltd., Circle-1(1)(1), Enviro House, Opp. Bank Of Vs. Surat. Maharashtra, Ghod Dod Road, Surat-395007. Pan No. Aaace 8700 C Appellant/ Assessee Respondent/ Revenue

Section 143(2)Section 143(3)Section 148Section 254(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER (Virtual hearing) A.C.I.T., Enviro Control Pvt. Ltd., Circle-1(1)(1), Enviro House, Opp. Bank of Vs. Surat. Maharashtra, Ghod Dod Road, Surat-395007. PAN No. AAACE 8700 C Appellant/ assessee Respondent/ revenue Department represented by Shri Ashok B Koli, (CIT-DR) Assessee represented by Shri Ankur Shah, CA Date of hearing 27/02/2023 Date of pronouncement 05/04/2023 Order under Section 254(1) of Income Tax Act PER: PAWAN SINGH, JUDICIAL MEMBER: 1. This appeal by the revenue…

M/S. Gurjar Gems Pvt. Ltd., Mumbai vs. ACIT, Circle 9(3)(2), Mumbai

In the result, the appeal of assessee is partly allowed

ITA 213/MUM/2023[2012-13]Status: DisposedITAT Mumbai31 Mar 2023AY 2012-13

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Assessment Year: 2012-13 M/S Gurjar Gems Pvt. Ltd., Acit, Circle 9(3)(2), Plot No. F-17 Midc, Marol Aayakar Bhavan, Industrial Area, Opp. Seepz, Vs. Maharshi Karve Road, Andheri (E), Chakala Midc S.O., Mumbai-400020. Mumbai-400093. Pan No. Aaacg 3685 L Appellant Respondent Assessee By : Mr. Ravikant Pathak, Ar Revenue By : Mr. Milind S. Chavan, Dr : Date Of Hearing 24/03/2023 : Date Of Pronouncement 31/03/2023 Order

For Appellant: Mr. Ravikant Pathak, ARFor Respondent: Mr. Milind S. Chavan, DR
Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI SANDEEP SINGH KARHAIL (JUDICIAL MEMBER) Assessment Year: 2012-13 M/s Gurjar Gems Pvt. Ltd., ACIT, Circle 9(3)(2), Plot No. F-17 MIDC, Marol Aayakar Bhavan, Industrial Area, Opp. SEEPZ, Vs. Maharshi Karve Road, Andheri (E), Chakala MIDC S.O., Mumbai-400020. Mumbai-400093. PAN No. AAACG 3685 L Appellant Respondent Assessee by : Mr. Ravikant Pathak, AR Revenue by : Mr. Milind S. Chavan, DR : Date of Hearing 24/03/2023 : Date of pronouncement 31/03/2023 ORDER PER OM PRAKASH KANT, AM This appeal by th…

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, Range-I, Lucknow vs. Shri Yogesh Mulwani, Lucknow

In the result, the appeal of the Revenue stands dismissed

ITA 446/LKW/2020[2016-17]Status: DisposedITAT Lucknow01 Jun 2022AY 2016-17

Bench: Shri. A. D. Jain & Shri T. S. Kapoorassessment Year: 2016-17 The Asstt. Cit V. Shri Yogesh Mulwani Range 1 36, Cantonment Road Lucknow Lucknow Tan/Pan:Ahnpm4669B (Appellant) (Respondent) Appellant By: Shri Harish Gidwani, D.R. Respondent By: Shri K.R. Rastogi, C.A. Date Of Hearing: 19 05 2022 Date Of Pronouncement: 01 06 2022 O R D E R

For Appellant: Shri Harish Gidwani, D.RFor Respondent: Shri K.R. Rastogi, C.A
Section 133(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH “B”, LUCKNOW BEFORE SHRI. A. D. JAIN, VICE PRESIDENT AND SHRI T. S. KAPOOR, ACCOUNTANT MEMBER Assessment Year: 2016-17 The Asstt. CIT v. Shri Yogesh Mulwani Range 1 36, Cantonment Road Lucknow Lucknow TAN/PAN:AHNPM4669B (Appellant) (Respondent) Appellant by: Shri Harish Gidwani, D.R. Respondent by: Shri K.R. Rastogi, C.A. Date of hearing: 19 05 2022 Date of pronouncement: 01 06 2022 O R D E R PER A.D. JAIN, V.P.: This is Revenue’s appeal against the order of the ld. CIT (A)-1, Lucknow, dated 23.9.2020 for the Assessment Year 2016- 17, raising the following groun…

Shri. Praveen Singh Chandan Singh Dewal, Mumbai vs. ITO 19(2)(5), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 1348/MUM/2020[2009-10]Status: DisposedITAT Mumbai01 Oct 2021AY 2009-10

Bench: Shri C.N. Prasad, Hon'Ble

For Appellant: Shri Prakash JunjhunwalaFor Respondent: Shri Sanjay J. Sethi
Section 143(1)Section 147Section 236

…C. Bokadia v. ITO in ITANo.3552/Mum/2019 dated 17.07.2020. (ii) V.R. Enterprises v.. ITO in ITANo.4650/Mum/2018 dated 16.05.2019. (iii) The Pr.CIT v. Mohommad Haji Adam & Co. in ITA No. 1004 of 2016 dated 11.02.2019. (iv) Pr.CIT v. Rishabhdev Technocable Ltd [115 Taxmann.com 333 (Bom-HC)]. 7. Ld. Counsel for the assessee further submitted that assuming that the assessee made purchases in grey market what was saved by the assessee by way of VAT is only 4% and in addition the probable profit element may at 1% totaling to 5%. Hence estimating the profit element at 12.5% is not justified. 8. Ld. DR vehemently suppo…

Abhijeet Dies & Tools Pvt Ltd, Mumbai vs. DCIT 12(1)(1), Mumbai

In the result, appeal filed by the assessee for assessment year 2012-2013

ITA 1430/MUM/2019[2012-13]Status: DisposedITAT Mumbai21 Sept 2020AY 2012-13

Bench: Shri S. Rifaur Rahman (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2012-13 Abhijeet Dies & Tools Pvt. Ltd., The Dcit – 12(1)(1), 38-C, Government Industrial Room No. 223, 2Nd Floor, Estate, Charkop, Kandivali West, Maharshi Karve Road, Mumbai - 400067 Vs. Churchgate, Pan: Aaaca4238M Mumbai - 400020 (Appellant) (Respondent) Assessee By : Shri Vimal Punmiya (Ar) Revenue By : Shri Michael Jerald (Dr) Date Of Hearing: 02/09/2020 Date Of Pronouncement: 21/09/2020

For Appellant: Shri Vimal Punmiya (AR)For Respondent: Shri Michael Jerald (DR)
Section 143Section 234BSection 271Section 37(1)Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “A”, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN (AM) AND SHRI RAM LAL NEGI (JM) Assessment Year: 2012-13 Abhijeet Dies & Tools Pvt. Ltd., The DCIT – 12(1)(1), 38-C, Government Industrial Room No. 223, 2nd Floor, Estate, Charkop, Kandivali West, Maharshi Karve Road, Mumbai - 400067 Vs. Churchgate, PAN: AAACA4238M Mumbai - 400020 (Appellant) (Respondent) Assessee by : Shri Vimal Punmiya (AR) Revenue by : Shri Michael Jerald (DR) Date of Hearing: 02/09/2020 Date of Pronouncement: 21/09/2020 O R D E R PER RAM LAL NEGI, JM The assessee has filed the present appeal again…