How many judgments cite PCIT v. Shodiman Investments (P) Ltd.?

80 judgments on BharatTax cite PCIT v. Shodiman Investments (P) Ltd. (93 Taxmann.com 153), spanning 2018 to 2026.

Which sections of the Income Tax Act does PCIT v. Shodiman Investments (P) Ltd. come up under?

It is most often cited in judgments turning on Section 147, Section 148, Section 143(3), Section 68, Section 142(1), Section 143(2).

PCIT v. Shodiman Investments (P) Ltd.

93 Taxmann.com 153High Court2018#1425 most cited

What is PCIT v. Shodiman Investments (P) Ltd. authority for?

A reassessment notice issued under Section 148 is invalid if the Assessing Officer acts merely on intimation or 'borrowed satisfaction' from another authority without independently forming their own 'reason to believe' that income has escaped assessment.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2018 to 2026.

Also referred to as

PCIT v. Shodiman Investments · Section 147 · Section 148 · reopening of assessment · borrowed satisfaction · reason to believe · AO's own satisfaction · validity of reassessment notice · income escaping assessment · Section 143(1) · Section 143(3)

Sections most often in play

Section 147 Section 148 Section 143(3)Section 68 Section 142(1)Section 143(2)Section 151 Section 143(1)

Issues it is cited on

borrowed satisfaction live link material facts necessary for assessment share capital and share premium tangible material shell company reason to believe reopening of assessment escapement of income source of source income escaping assessment creditworthiness of the creditor

Judgments citing PCIT v. Shodiman Investments (P) Ltd.

Assistant Commissioner of Income Tax Central Circle-1-(4), Bengaluru vs. M/S Kansur Developers India Pvt. Ltd., Bengaluru

In the result, the revenue appeals in ITA Nos

ITA 1441/BANG/2018[2009-10]Status: DisposedITAT Bangalore28 Oct 2022AY 2009-10

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariita Nos.1441 & 1442/Bang/2018 Assessment Year: 2009-10 & 2012-13 Acit Central Circle- M/S. Kansur Developers India Pvt. Ltd. 1(4) No.2650, Ground Floor Bengaluru Vs. 37Th B Cross, 28Th Main, 9Th Block Jayanagar Bangalore 560 009 Pan No : Aacck9866F Appellant Respondent C.O. Nos.103&104/Bang/2018 (Arising Out Of Ita Nos.1441 & 1442/Bang/2018) Assessment Years: 2009-10 & 2012-13

For Appellant: Shri Dilip, Junior Standing Counsel forFor Respondent: Dept

Section 147

…ITA Nos.1441 & 1442/Bang/2018 & CO 103 & 104/Bang/2018 ITA No.1443/Bang/2018 & CO No.105/Bang/2018 M/s. Kansur Developers India Pvt. Ltd., Bangalore M/s. Snowshine Realtors Pvt. Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER ITA Nos.1441 & 1442/Bang/2018 Assessment Year: 2009-10 & 2012-13 ACIT Central Circle- M/s. Kansur Developers India Pvt. Ltd. 1(4) No.2650, Ground Floor Bengaluru Vs. 37th B Cross, 28th Main, 9th Block Jayanagar Bangalore 560 009 PAN NO : AACCK9866F APPELLANT RESPONDENT C.O.…

DCIT 13(1)(2), Mumbai vs. Pebble Bay Developers P.Ltd, Mumbai

In the result, appeal of the In the result, appeal of the Revenue is allowed for statistical purposes, is allowed for statistical purposes, whereas the application of the assessee under rule 27 is ...

ITA 5744/MUM/2017[2008-09]Status: DisposedITAT Mumbai21 Oct 2022AY 2008-09

Bench: Shri Om Prakash Kant () & Shri Pavan Kumar Gadale () Assessment Year: 2008-09 Dy. Commissioner Of Income- M/S Pebble Bay Developers Tax-13(1)(2), Pvt. Ltd., 2Nd Floor, Room No. 218, Vs. Raheja Chambers, Linking Aayakar Bhavan, M.K. Road, Road, Main Avenue Santacruz Mumbai-400020. (West), Mumbai-400054. Pan No. Aaccg 1645 E Appellant Respondent Revenue By : Ms. Vranda Matkari, Dr Assessee By : Mr. Nishit Gandhi, Ar Date Of Hearing : 26/08/2022 Date Of Pronouncement : 21/10/2022

For Appellant: Mr. Nishit Gandhi, ARFor Respondent: Ms. Vranda Matkari, DR

Section 143(1)Section 148Section 69C

…assessment is under section 143 (1) or 143 (3) [Ref. PCIT W Shodiman assessment is under section 143 (1) or 143 (3) [Ref. PCIT W Shodiman assessment is under section 143 (1) or 143 (3) [Ref. PCIT W Shodiman Investments Pvt. Ltd. Investments Pvt. Ltd. - (2018) 93 Taxmann.com 153 (Bombay)l. As nn.com 153 (Bombay)l. As such it is respectfully submitted that even on this count the assessment such it is respectfully submitted that even on this count the assessment such it is respectfully submitted that even on this count the assessment deserves to be quashed.” deserves to be quashed.” 11.3 We find that the Ld. CIT(A)…

Adinath Leasing and Finance P Ltd., Ahmedabad vs. The Income Tax Officer, Ward-1(1)(1), Ahmedabad

In the result, the appeal filed by the Assessee is partly allowed

ITA 1065/AHD/2017[2010-11]Status: DisposedITAT Ahmedabad23 Aug 2022AY 2010-11

Bench: Smt. Annapurna Gupta, Accountant Memebr & Shri Mahavir Prasad, Judicial Memebr

For Appellant: Shri Sakar Sharma, A.RFor Respondent: 08/07/2022

Section 143(3)Section 147Section 148Section 148(2)Section 14ASection 2(47)Section 53A

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘SMC’ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, AHMEDABAD BEFORE SMT. ANNAPURNA GUPTA, ACCOUNTANT MEMEBR & SHRI MAHAVIR PRASAD, JUDICIAL MEMEBR आयकर अपील सं./I.T.A. No. 1065/Ahd/2017 ("नधा"रण वष" / Assessment Year : 2010-11) Adinath Leasing And बनाम/ The Income Tax Officer Ward 1(1)(1) Finance P. Ltd. Vs. Room No.-A 301, 3rd A-12, Silver Arc, Abhyankar Hospital, Floor, Pratyaksh Kar Behind Town Hall, Bhavan, Behind Madalpur Underbridge, Kamdhenu Complex, Near Ellisbridge, Ahmedabad - Panjara Pol, Ambawadi, 380006 Ahmedabad - 380015 "थायी लेखा सं./जीआइआर…

M/S. Paras Plastic Processors, Mumbai vs. Income Tax Officer Ward-27(2)(5), Mumbai

In the result, the appeal of the assessee is dismissed

ITA 5593/MUM/2019[2010-11]Status: DisposedITAT Mumbai27 Jul 2022AY 2010-11

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Assessment Year: 2010-11 M/S Paras Plastic Processors, Income Tax Officer 806/807, Ajit Nath, Ward-27(2)(5), Nilkantha Enclave, Ajit Nagar, Vs. Vashi, Opp. Shreyash Cinema, Navi Mumbai-400-703. Lbs Marg, Ghatkopar (West), Mumbai-400086. Pan No. Aaefp 8206 H Appellant Respondent

For Appellant: Mr. M. Subramanian, ARFor Respondent: Ms. Smita Nair, DR

Section 143(1)Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI SANDEEP SINGH KARHAIL (JUDICIAL MEMBER) Assessment Year: 2010-11 M/s Paras Plastic Processors, Income Tax Officer 806/807, Ajit Nath, Ward-27(2)(5), Nilkantha Enclave, Ajit Nagar, Vs. Vashi, Opp. Shreyash Cinema, Navi Mumbai-400-703. LBS Marg, Ghatkopar (West), Mumbai-400086. PAN No. AAEFP 8206 H Appellant Respondent Assessee by : Mr. M. Subramanian, AR Revenue by : Ms. Smita Nair, DR Date of Hearing : 20/06/2022 Date of pronouncement : 27/07/2022 ORDER PER OM PRAKASH KANT, AM This appeal by…

M/S. Kasturi Rashi Developers, Pune vs. Income-Tax Officer, Ward - 5(3), Pune

In the result, the appeal is dismissed

ITA 1961/PUN/2017[2007-08]Status: DisposedITAT Pune07 Mar 2022AY 2007-08

Bench: Shri R.S. Syal

Section 131Section 132(4)Section 147Section 148

…High Court in Pr. CIT Vs. RMG Polyvinyl (I) Ltd. (2017) 396 6 M/s. Kasturi Rashi Developers ITR 5 (Delhi). He further buttressed the argument by relying on the judgment of Hon’ble jurisdictional High Court in CIT Vs. Shodiman Investments Pvt. Ltd. (2018) 167 DTR 290 (Bom.). 6. In my considered opinion, the contention of the ld. AR does not hold water because the AO got tangible material in the shape of information from DGIT (Inv.), Pune giving list of the beneficiaries of accommodation entries, which unmistakably included the assessee’s name with its address and also that of M/s. Mohit International, a c…

ACIT 13(3)(1), Mumbai vs. Ms Jayanti K Punjabi, Mumbai

ITA 463/MUM/2020[2010-11]Status: DisposedITAT Mumbai25 Feb 2022AY 2010-11

Bench: Shri Kuldip Singh & Shri Prashant Maharishiassessment Year: 2010-11

For Appellant: Shri Paresh Shaparia, A.RFor Respondent: Shri Satya Pinisetty, D.R

Section 1Section 132Section 132(4)Section 147Section 292

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “F”, MUMBAI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Assessment Year: 2010-11 ACIT- 13(3)(1), Ms. Jayanti K. Punjabi, Room No.229/219, 6 Bhooshan Apartments, 2nd Floor, 15 Ramkrishna Mission Vs. Aayakar Bhavan, Marg, M.K. Road, Khar (West), Mumbai - 400020 Mumbai – 400 052 PAN: AGGPP4222K (Appellant) (Respondent) CO No.139/M/2021 (Arising out of ITA No.463/M/2020) Assessment Year: 2010-11 Ms. Jayanti K. Punjabi, DCIT- 13(3)(2) [earlier 6 Bhooshan Apartments, DCIT -13(3)(1)], 15 Ramkrishna Mission Aayakar Bhavan,…

Inderjeet Kohli, New Delhi vs. DCIT Circle-38(1), New Delhi

In the result, the appeal of the assessee is allowed

ITA 6963/DEL/2019[2011-12]Status: DisposedITAT Delhi10 Jan 2022AY 2011-12

Bench: Sh. Anil Chaturvedi

Section 147Section 148Section 22

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC’, NEW DELHI BEFORE SH. ANIL CHATURVEDI, ACCOUNTANT MEMBER (THROUGH VIDEO CONFERENCING) New Delhi-110085 New Delhi PAN No. AFIPK 9361 F (APPELLANT) (RESPONDENT) Assessee by Shri Gaurav Bansal, C.A. Revenue by Shri R. K. Gupta, Sr. D.R. Date of hearing: 06.10.2021 Date of Pronouncement: 10.01.2022 ORDER PER ANIL CHATURVEDI, AM: This appeal filed by the assessee is directed against the order dated 28.06.2019 of the Commissioner of Income Tax – Delhi – 13, New Delhi relating to Assessment Year 2011-12. 2. The relevant facts as culled from the material on…

Vilas Waman Katre, Mumbai vs. Deputy Commissioner of Income Tax Central Range 7(1), Mumbai

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

ITA 6723/MUM/2018[2011-12]Status: DisposedITAT Mumbai03 Jan 2022AY 2011-12

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

For Appellant: Shri Freshthe SethnaFor Respondent: S.N. Kabra

Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “F” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, HON'BLE JUDICIAL MEMBER ITA NOs. 6720, 6721, 6722 & 6723/MUM/2018 (A.Ys: 2008-09, 2009-10, 2010-11 & 2011-12) Shri Vilas Waman Katre v. DCIT – Central Range – 7(1) Anurag Business Centre Room No. 653, 6th Floor 7th Floor, 410, 411 Aayakar Bhavan, M.K. Road Vaman Tukaram Patil Marg Mumbai - 400020 Chembur, Mumbai - 400071 PAN: AAEPK5429L (Appellant) (Respondent) Assessee by : Shri Freshthe Sethna Shri Mrunal Parekh Shri Hasmukh Ravaria Department by : S.N. Kabr…

Vilas Waman Katre, Mumbai vs. Deputy Commissioner of Income Tax Central Range 7(1), Mumbai

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

ITA 6722/MUM/2018[2010-11]Status: DisposedITAT Mumbai03 Jan 2022AY 2010-11

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

For Appellant: Shri Freshthe SethnaFor Respondent: S.N. Kabra

Section 148

Vilas Waman Katre, Mumbai vs. Deputy Commissioner of Income Tax Central Range 7(1), Mumbai

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

ITA 6721/MUM/2018[2009-10]Status: DisposedITAT Mumbai03 Jan 2022AY 2009-10

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

For Appellant: Shri Freshthe SethnaFor Respondent: S.N. Kabra

Section 148

Vilas Waman Katre, Mumbai vs. Deputy Commissioner of Income Tax Central Range 7(1), Mumbai

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

ITA 6720/MUM/2018[2008-09]Status: DisposedITAT Mumbai03 Jan 2022AY 2008-09

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

For Appellant: Shri Freshthe SethnaFor Respondent: S.N. Kabra

Section 148

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

ITA 5036/MUM/2019[2006-07]Status: DisposedITAT Mumbai21 Dec 2021AY 2006-07

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.

For Appellant: Shri Nishit GandhiFor Respondent: Ms. Bhomika Patel

Section 143(3)Section 147Section 148Section 151

…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…

Yash Ventures Pvt Ltd., Mumbai vs. ITO 13 (3)(1), Mumbai

In the result, the appeal of the assesse is allowed

ITA 6864/MUM/2019[2011-12]Status: DisposedITAT Mumbai29 Oct 2021AY 2011-12

Bench: Shri Rajesh Kumar & Shri Pavan Kumar Gadaleassessment Year: 2011-12

For Appellant: Shri Vishnu Agarwal, A.RFor Respondent: Shri T. S. Khalsa, D.R

Section 132(1)Section 132(4)Section 143(3)Section 147Section 148Section 148(2)Section 250Section 68Section 6A

…ITA No.6864/M/2019 Yash Ventures Pvt. Ltd. vs. ITO IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “G”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER Assessment Year: 2011-12 Yash Ventures Pvt. Ltd. ITO-13(3)(1), 8, Abhishek Premises CHS Aayakar Bhavan, Ltd., C-5, Dalia Industrial Mumbai - 400020 Vs. Estate, Off. Link Road, Andheri (W), Mumbai-400 053 PAN: AAACY 3306 N (Appellant) (Respondent) Present for: Assessee by : Shri Vishnu Agarwal, A.R. Revenue by : Shri T. S. Khalsa, D.R. Date of Hearing : 09.08.2021 Date of Pronouncement : 29.10.2021 O R D E R…

M/S. Bansiwala Iron & Steel Rolling Mills, Jaipur vs. DCIT, Circle-3, Jaipur

In the result, this appeal of the assessee is allowed

ITA 1388/JPR/2019[2008-09]Status: DisposedITAT Jaipur15 Sept 2021AY 2008-09

Bench: Shri Sandeep Gosain, Jm & Shri Vikram Singh Yadav, Am Vk;Dj Vihy La-@Ita No. 1388/Jp/2019 Fu/Kzkj.K O"Kz@Assessment Year :2008-09 Cuke M/S Bansiwala Iron & Steel Rolling Mills, D.C.I.T., 2Nd Floor, Somani Building, S.C. Link Vs. Circle-3, Road, Loha Mandi, Jaipur. Jaipur. Lfkk;H Ys[Kk La-@Thvkbzvkj La-@Pan/Gir No.: Aadfb 2375 A Appellant Respondent Fu/Kzkfjrh Dh Vksj Ls@ Assessee By: Shri Mahendra Gargieya & Shri Dewang Gargieya (Advs) Jktlo Dh Vksj Ls@ Revenue By: Shri Rajendra Singh (Cit-Dr) Lquokbz Dh Rkjh[K@ Date Of Hearing : 06/09/2021 Mn?Kks"K.Kk Dh Rkjh[K@ Date Of Pronouncement : 15/09/2021 Vkns'K@ Order

For Appellant: Shri Mahendra Gargieya &For Respondent: Shri Rajendra Singh (CIT-DR)

Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 234ASection 69

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “A”, JAIPUR Jh lanhi x®lkÃa] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 1388/JP/2019 fu/kZkj.k o"kZ@Assessment Year :2008-09 cuke M/s Bansiwala Iron & Steel Rolling Mills, D.C.I.T., 2nd Floor, Somani Building, S.C. Link Vs. Circle-3, Road, Loha Mandi, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AADFB 2375 A Appellant Respondent fu/kZkfjrh dh vksj ls@ Assessee by: Shri Mahendra Gargieya & Shri Dewang Gargieya…

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…

DCIT 8(2)(1), Mumbai vs. Shradha Tradelinks P. Ltd, Mumbai

ITA 656/MUM/2016[2008-09]Status: DisposedITAT Mumbai08 Apr 2021AY 2008-09

Bench: Shri Shamim Yahya () & Shri Ravish Sood () Deputy Commissioner Of M/S Shradha Tradelinks Income Tax-8(2)(1), Vs. Pvt. Ltd., 1108, Dalamal Aayakar Bhavan, Room Tower, Free Press No. 624, M.K. Road, Journal Marg, Mumbai – 400 020 Nariman Point, Mumbai – 400 021 Pan No. Aafcs1489R (Assessee) (Revenue) C.O No.323/Mum/2017 (Arising Out Of Ita No. 656/Mum/2016) (Assessment Year: 2008-09) M/S Shradha Tradelinks Deputy Commissioner Of Pvt. Ltd. Vs. Income Tax, Circle 7(2), 1108, Dalamal Tower, Aayakar Bhavan, Free Press Journal Marg, Mumbai – 400 020 Nariman Point, Mumbai – 400 021 Pan No. Aafcs1489R (Assessee) (Revenue) Assessee By : Shri Paresh Shaparia, A.R Revenue By : Shri R. Manjunatha Swamy, Cit D.R Date Of Hearing : 13/01/2021 Date Of Pronouncement : 08/04/2021

For Appellant: Shri Paresh Shaparia, A.RFor Respondent: Shri R. Manjunatha Swamy, CIT D.R

Section 132Section 143(3)Section 147

…ITA No. 656/Mum/2016 AND C.O No. 323/Mum/2017 1 (Arising out of ITA No.656/Mum/2016) A.Y. 2008-09 DCIT Vs. M/s Shradha Tradelinks Pvt. Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E” MUMBAI BEFORE SHRI SHAMIM YAHYA (ACCOUNTANT MEMBER) AND SHRI RAVISH SOOD (JUDICIAL MEMBER) Deputy Commissioner of M/s Shradha Tradelinks Income Tax-8(2)(1), Vs. Pvt. Ltd., 1108, Dalamal Aayakar Bhavan, Room Tower, Free Press No. 624, M.K. Road, Journal Marg, Mumbai – 400 020 Nariman Point, Mumbai – 400 021 PAN No. AAFCS1489R (Assessee) (Revenue) C.O No.323/MUM/2017 (Arising out of ITA No. 656/Mum/2016) (Assessment…

ACIT Cir. 12(1)(2), Mumbai vs. Bharti Axa Life Insurance Company Ltd., Mumbai

In the result, the appeal of the revenue is dismissed and cross objection of the assessee is allowed

ITA 2930/MUM/2019[2007-08]Status: DisposedITAT Mumbai31 Mar 2021AY 2007-08

Section 143(3)Section 147Section 149Section 151

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘B‘ BENCH MUMBAI BEFORE: SHRI M.BALAGANESH, ACCOUNTANT MEMBER & SHRI RAVISH SOOD, JUDICIAL MEMBER ACIT CIR, 12(1)(2) Vs. M/s. Bharti Axa Life Room No.128D, 1st Floor Insurance Company Ltd., Unit No.601 & 602, 5th Aayakar Bhawan Churchgate, Floor, Raheja Titanium Mumbai – 400 020 W.E. Highway, Goregaon East, Mumbai – 400 063 PAN/GIR No. AACCB7227P (Appellant) .. (Respondent) CO No.63/Mum/2020 (Arising out of ITA No.2930/Mum/2019) (Assessment Year :2007-08) M/s. Bharti Axa Life Vs. ACIT CIR, 12(1)(2) Room No.128D, 1st Floor Insurance Company Ltd., Aayakar Bhawan Unit No.601…

Shri Manoj Kanhaiyalal Agarwal, Mumbai vs. ACIT Circle-17(2), Mumbai

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

ITA 5993/MUM/2018[2010-11]Status: DisposedITAT Mumbai01 Mar 2021AY 2010-11

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

For Appellant: Shri K. Shivaram (AR)For Respondent: Shri Bharat Andhale (DR)

Section 143(1)Section 143(2)Section 147Section 148

…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…

DCIT, Central Circle - 1(1), Kolkata vs. M/S. Alembic Merchants Pvt. Ltd., Kolkata

In the result, the appeal of revenue fails

ITA 1826/KOL/2018[2009-10]Status: DisposedITAT Kolkata20 Nov 2020AY 2009-10

Bench: Hon’Ble Shri J.Sudhakar Reddy, Am & Hon’Ble Shri A. T. Varkey, Jm Assessment Year: 2009-10 Dcit, Central Cir-1(1), Kolkata Vs. M/S. Alembic Merchants Pvt. Ltd Pan: Aacca 0918Q Appellant Respondent

Section 142(1)Section 147Section 148Section 153(2)Section 68

…1 A.Y 2009-10 M/s. Alembic Merchants P.Ltd आयकर अपीलीय अधीकरण, "यायपीठ –“C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA [Before Hon’ble Shri J.Sudhakar Reddy, AM and Hon’ble Shri A. T. Varkey, JM Assessment Year: 2009-10 DCIT, Central Cir-1(1), Kolkata Vs. M/s. Alembic Merchants Pvt. Ltd PAN: AACCA 0918Q Appellant Respondent Date of Hearing (Virtual) 22-09.2020, 01.10.2020 &16.10.2020 Date of Pronouncement 20.11.2020 For the Appellant Shri Jayanta Khanra, JCIT, Ld. Sr. DR For the Respondent Shri Manish Tiwari, FCA, Ld.AR ORDER Shri A. T. Varkey, JM This is an appeal preferred by the reve…

DCIT 12(1)(1), Mumbai vs. Amba Enterprised Ltd, Mumbai

In the result, application filed by the assessee u/s 27 is allowed and the appeal of the Revenue is dismissed

ITA 6326/MUM/2017[2011-12]Status: DisposedITAT Mumbai27 May 2020AY 2011-12

Bench: Shri Rajesh Kumar & Shri Ram Lal Negiassessment Year: 2011-12 Dcit 12(1)(1), M/S. Amba Enterprises Room No.223, Ltd., 2Nd Floor, 430, 4Th Floor, Blue Rose Aayakar Bhavan, Vs. Industries, M.K. Road, Near Metro Bazar, Mumbai - 400020 W.E. Highway, Mumbai – 400 066 Pan: Aafca6033R (Appellant) (Respondent) Present For: Assessee By : Shri Nishit Gandhi, A.R. Revenue By : Shri Michael Jerald, D.R. Date Of Hearing : 05.03.2020 Date Of Pronouncement : 27.05.2020 O R D E R

For Appellant: Shri Nishit Gandhi, A.RFor Respondent: Shri Michael Jerald, D.R

Section 143(1)Section 143(3)Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “A”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI RAM LAL NEGI, JUDICIAL MEMBER Assessment Year: 2011-12 DCIT 12(1)(1), M/s. Amba Enterprises Room No.223, Ltd., 2nd Floor, 430, 4th Floor, Blue Rose Aayakar Bhavan, Vs. Industries, M.K. Road, Near Metro Bazar, Mumbai - 400020 W.E. Highway, Mumbai – 400 066 PAN: AAFCA6033R (Appellant) (Respondent) Present for: Assessee by : Shri Nishit Gandhi, A.R. Revenue by : Shri Michael Jerald, D.R. Date of Hearing : 05.03.2020 Date of Pronouncement : 27.05.2020 O R D E R Per Rajesh Kumar, Accountant Member: The…