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.

80

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

Issues it is cited on

borrowed satisfactionlive linkmaterial facts necessary for assessmentshare capital and share premiumtangible materialshell companyreason to believereopening of assessmentescapement of incomesource of sourceincome escaping assessmentcreditworthiness of the creditor

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

Shri Jasbir Singh, Jalandhar vs. Income Tax Officer, Ward-I (2), Jalandhar

In the result, the appeal of the assessee is allowed

ITA 426/ASR/2018[2011-12]Status: DisposedITAT Amritsar15 Jan 2020AY 2011-12

Bench: Shri N.K. Choudhry, Jm & Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.426/Asr/2018 ("नधा"रणवष" / Assessment Year: 2011-12)

For Appellant: Sh. Surinder Mahajan, CAFor Respondent: Sh. Charan Dass, DR
Section 143(1)Section 147Section 148Section 50C

…IN THE INCOME TAX APPELLATE TRIBUNAL “DB”, BENCH AMRITSAR BEFORE SHRI N.K. CHOUDHRY, JM & DR. A.L.SAINI, AM आयकरअपीलसं./ITA No.426/ASR/2018 ("नधा"रणवष" / Assessment Year: 2011-12) Shri Jasbir Singh Vs. Income Tax Officer, C/o Surinder Mahajan & Ward-1(2), Associates, Jalandhar (Punjab). Chartered Accountants, 74, Vijay Nagar, Jalandhar-144 001 (Punjab). "थायीलेखासं./जीआइआरसं./PAN/GIR No.: ACAPS 8461 R (Appellant) .. (Respondent) Appellant by : Sh. Surinder Mahajan, CA. Respondent by : Sh. Charan Dass, DR. सुनवाईक"तार"ख/ Date of Hearing : 28/11/2019 घोषणाक"तार"ख/Date of Pronouncement : 16/01/2020 आदेश / O R…

Budhiya Agencies Pvt. Ltd., Kolkata vs. DCIT, Circle-2, Kolkata

In the result, the appeal of the assessee is allowed

ITA 1231/KOL/2017[2008-09]Status: DisposedITAT Kolkata10 Jan 2020AY 2008-09

Bench: Shri A.T. Varkey, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.1231/Kol/2017 (िनधा"रणवष"S / Assessment Year: 2008-09) Budhiya Agencies Pvt. Ltd. Vs. Dcit, Circle-2, Kolkata

For Appellant: Shri S. M. Surana, AdvocateFor Respondent: Shri Supriyo Pal, JCIT, Sr. DR
Section 142(1)Section 143(1)Section 143(3)Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “A”, BENCH KOLKATA BEFORE SHRI A.T. VARKEY, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA No.1231/Kol/2017 (िनधा"रणवष"s / Assessment Year: 2008-09) Budhiya Agencies Pvt. Ltd. Vs. DCIT, Circle-2, Kolkata C/o, V.N. Purohit & Co. Chartered Accountants, Diamond Chambers, Unit- III, 4th Floor, Suit No. 4G, 4, Chowringhee Lane, Kolkata-700016. "थायीलेखासं./जीआइआरसं./PAN/GIR No. :AABCB 3261 G (Appellant) .. (Respondent) Appellant by : Shri S. M. Surana, Advocate Respondent by : Shri Supriyo Pal, JCIT, Sr. DR सुनवाईकीतारीख/ Date of Hearing : 21/10/2019 घोषणाकीतारीख/Date of Pronouncement…

Chitralekha, Mumbai vs. A.C.I.T.- 17(1), Mumbai

In the result, appeal filed by the assessee for assessment years 2009-10

ITA 5220/MUM/2018[2009-10]Status: DisposedITAT Mumbai29 Oct 2019AY 2009-10

Bench: Shri S. Rifaur Rahman (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2009-2010 & Assessment Year: 2010-2011 Chitralekha, The Asst. Commissioner Of 25, Andheri Industrial Estate, Income Tax-17(1), Veera Desai Road, Andheri (West), Aayakar Bhavan, M.K. Road, Mumbai - 400053 Vs. Mumbai - 400020 Pan: Aaafc1152B (Appellant) (Respondent) Assessee By : Ms. Aarti Vissanji (Ar) Revenue By : Shri Kumar Padmapani Bora (Dr) Date Of Hearing: 09/09/2019 Date Of Pronouncement: 29/10/2019

For Appellant: Ms. Aarti Vissanji (AR)For Respondent: Shri Kumar Padmapani Bora (DR)
Section 133(6)Section 143Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “C”, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN (AM) AND SHRI RAM LAL NEGI (JM) Assessment Year: 2009-2010 & Assessment Year: 2010-2011 Chitralekha, The Asst. Commissioner of 25, Andheri Industrial Estate, Income Tax-17(1), Veera Desai Road, Andheri (West), Aayakar Bhavan, M.K. Road, Mumbai - 400053 Vs. Mumbai - 400020 PAN: AAAFC1152B (Appellant) (Respondent) Assessee by : Ms. Aarti Vissanji (AR) Revenue by : Shri Kumar Padmapani Bora (DR) Date of Hearing: 09/09/2019 Date of Pronouncement: 29/10/2019 O R D E R PER RAM LAL NEGI, JM These appeals have been filed by t…

Herve Pomerleau International Cccl Joint Venture, Chennai vs. ACIT, Non Corp Cir-1, Chennai

In the result, the ITA No

ITA 19/CHNY/2019[2013-14]Status: DisposedITAT Chennai21 Oct 2019AY 2013-14

Bench: Shri George Mathan & Shri Inturi Rama Rao

For Appellant: Shri. S. Sridhar, Advocate and Shri. K. Venkatraman, C.A
Section 143(3)Section 147Section 148Section 167BSection 2

…55 (Madras HC) 03 CIT vs. Orient Craft Ltd, 354 ITR 536, (Del HC) 04 Shivsu Canadian Clear Waters Ltd vs. DCIT, 90 Taxmann. com 352, (Chennai ITAT) 05 Sun Pharmaceutical Industries Ltd vs. DICT, 381 ITR 387, (DEL HC) 06 PCIT vs. Shodiman Investments P. Ltd 93 Taxmann.com 153 (Bom HC) On the merits of the case, ld. Authorised Representative 8. submitted that having regard to the clause of MOU entered into between parties on 30.11.2007 and profit sharing agreement entered between the parties on 29.12.2008, it is clear as cumulative consideration of the clauses of agreements that the profit sharing ratios of…

Herve Pomerleau International Cccl Joint Venture, Chennai vs. ACIT, Non Corp Cir-1, Chennai

In the result, the ITA No

ITA 18/CHNY/2019[2012-13]Status: DisposedITAT Chennai21 Oct 2019AY 2012-13

Bench: Shri George Mathan & Shri Inturi Rama Rao

For Appellant: Shri. S. Sridhar, Advocate and Shri. K. Venkatraman, C.A
Section 143(3)Section 147Section 148Section 167BSection 2

…55 (Madras HC) 03 CIT vs. Orient Craft Ltd, 354 ITR 536, (Del HC) 04 Shivsu Canadian Clear Waters Ltd vs. DCIT, 90 Taxmann. com 352, (Chennai ITAT) 05 Sun Pharmaceutical Industries Ltd vs. DICT, 381 ITR 387, (DEL HC) 06 PCIT vs. Shodiman Investments P. Ltd 93 Taxmann.com 153 (Bom HC) On the merits of the case, ld. Authorised Representative 8. submitted that having regard to the clause of MOU entered into between parties on 30.11.2007 and profit sharing agreement entered between the parties on 29.12.2008, it is clear as cumulative consideration of the clauses of agreements that the profit sharing ratios of…

Herve Pomerleau International Cccl Joint Venture, Chennai vs. ACIT, Non Corp Cir-1, Chennai

In the result, the ITA No

ITA 17/CHNY/2019[2011-12]Status: DisposedITAT Chennai21 Oct 2019AY 2011-12

Bench: Shri George Mathan & Shri Inturi Rama Rao

For Appellant: Shri. S. Sridhar, Advocate and Shri. K. Venkatraman, C.A
Section 143(3)Section 147Section 148Section 167BSection 2

…55 (Madras HC) 03 CIT vs. Orient Craft Ltd, 354 ITR 536, (Del HC) 04 Shivsu Canadian Clear Waters Ltd vs. DCIT, 90 Taxmann. com 352, (Chennai ITAT) 05 Sun Pharmaceutical Industries Ltd vs. DICT, 381 ITR 387, (DEL HC) 06 PCIT vs. Shodiman Investments P. Ltd 93 Taxmann.com 153 (Bom HC) On the merits of the case, ld. Authorised Representative 8. submitted that having regard to the clause of MOU entered into between parties on 30.11.2007 and profit sharing agreement entered between the parties on 29.12.2008, it is clear as cumulative consideration of the clauses of agreements that the profit sharing ratios of…

Herve Pomerleau International Cccl, Chennai vs. ACIT, Chennai

In the result, the ITA No

ITA 1008/CHNY/2017[2010-11]Status: DisposedITAT Chennai21 Oct 2019AY 2010-11

Bench: Shri George Mathan & Shri Inturi Rama Rao

For Appellant: Shri. S. Sridhar, Advocate and Shri. K. Venkatraman, C.A
Section 143(3)Section 147Section 148Section 167BSection 2

…55 (Madras HC) 03 CIT vs. Orient Craft Ltd, 354 ITR 536, (Del HC) 04 Shivsu Canadian Clear Waters Ltd vs. DCIT, 90 Taxmann. com 352, (Chennai ITAT) 05 Sun Pharmaceutical Industries Ltd vs. DICT, 381 ITR 387, (DEL HC) 06 PCIT vs. Shodiman Investments P. Ltd 93 Taxmann.com 153 (Bom HC) On the merits of the case, ld. Authorised Representative 8. submitted that having regard to the clause of MOU entered into between parties on 30.11.2007 and profit sharing agreement entered between the parties on 29.12.2008, it is clear as cumulative consideration of the clauses of agreements that the profit sharing ratios of…

ACIT Central Circle, Salem vs. Thriveni Earthmovers Pvt. Ltd., Salem

In the result, the appeal filed by the Revenue in ITA

ITA 2283/CHNY/2018[2014-15]Status: DisposedITAT Chennai25 Sept 2019AY 2014-15

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddy] आयकर अपील सं./I.T.A. Nos. 2280, 2281, 2282 & 2283/Chny/2018 "नधा"रण वष" /Assessment Years :2011-12, 2012-13, 2013-14 & 2014-15 The Assistant Commissioner Vs. M/S. Thriveni Earthmovers Pvt Ltd, Of Income Tax, 22/110, Greenways Road, Central Circle, Fairlands, Salem Salem 636 016. [Pan Aabct 6759R] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri. M. Srinivasa Rao, IRS, CIT
Section 143(3)Section 148

…lying his mind. Therefore he submitted that reassessment proceedings must be quashed and placed reliance on the following Hon’ble High Court decisions. Harikishan Sunderlal Virmani vs DCIT, (2017) 394 ITR 146 (Guj) CIT vs Shodiman Investments Pvt Ltd (2018) 167 DTR 290 (Bom) CIT vs. Shree Rajasthan Syntex Ltd (2009) 313 ITR 231 (Raj). On the merits of the additions payments made to M/s. Sakshi 11. Trade Link Pvt Ltd, he submitted that payments were made towards liasoning services and he further submitted that expenditure cannot be treated as bogus expenditure for the following reasons:- ‘’(i)A letter from t…

ACIT Central Circle, Salem vs. Thriveni Earthmovers Pvt. Ltd., Salem

In the result, the appeal filed by the Revenue in ITA

ITA 2282/CHNY/2018[2013-14]Status: DisposedITAT Chennai25 Sept 2019AY 2013-14

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddy] आयकर अपील सं./I.T.A. Nos. 2280, 2281, 2282 & 2283/Chny/2018 "नधा"रण वष" /Assessment Years :2011-12, 2012-13, 2013-14 & 2014-15 The Assistant Commissioner Vs. M/S. Thriveni Earthmovers Pvt Ltd, Of Income Tax, 22/110, Greenways Road, Central Circle, Fairlands, Salem Salem 636 016. [Pan Aabct 6759R] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri. M. Srinivasa Rao, IRS, CIT
Section 143(3)Section 148

…lying his mind. Therefore he submitted that reassessment proceedings must be quashed and placed reliance on the following Hon’ble High Court decisions. Harikishan Sunderlal Virmani vs DCIT, (2017) 394 ITR 146 (Guj) CIT vs Shodiman Investments Pvt Ltd (2018) 167 DTR 290 (Bom) CIT vs. Shree Rajasthan Syntex Ltd (2009) 313 ITR 231 (Raj). On the merits of the additions payments made to M/s. Sakshi 11. Trade Link Pvt Ltd, he submitted that payments were made towards liasoning services and he further submitted that expenditure cannot be treated as bogus expenditure for the following reasons:- ‘’(i)A letter from t…

ACIT Central Circle, Salem vs. Thriveni Earthmovers Pvt. Ltd., Salem

In the result, the appeal filed by the Revenue in ITA

ITA 2281/CHNY/2018[2012-13]Status: DisposedITAT Chennai25 Sept 2019AY 2012-13

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddy] आयकर अपील सं./I.T.A. Nos. 2280, 2281, 2282 & 2283/Chny/2018 "नधा"रण वष" /Assessment Years :2011-12, 2012-13, 2013-14 & 2014-15 The Assistant Commissioner Vs. M/S. Thriveni Earthmovers Pvt Ltd, Of Income Tax, 22/110, Greenways Road, Central Circle, Fairlands, Salem Salem 636 016. [Pan Aabct 6759R] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri. M. Srinivasa Rao, IRS, CIT
Section 143(3)Section 148

…lying his mind. Therefore he submitted that reassessment proceedings must be quashed and placed reliance on the following Hon’ble High Court decisions. Harikishan Sunderlal Virmani vs DCIT, (2017) 394 ITR 146 (Guj) CIT vs Shodiman Investments Pvt Ltd (2018) 167 DTR 290 (Bom) CIT vs. Shree Rajasthan Syntex Ltd (2009) 313 ITR 231 (Raj). On the merits of the additions payments made to M/s. Sakshi 11. Trade Link Pvt Ltd, he submitted that payments were made towards liasoning services and he further submitted that expenditure cannot be treated as bogus expenditure for the following reasons:- ‘’(i)A letter from t…

ACIT Central Circle, Salem vs. Thriveni Earthmovers Pvt. Ltd., Salem

In the result, the appeal filed by the Revenue in ITA

ITA 2280/CHNY/2018[2011-12]Status: DisposedITAT Chennai25 Sept 2019AY 2011-12

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddy] आयकर अपील सं./I.T.A. Nos. 2280, 2281, 2282 & 2283/Chny/2018 "नधा"रण वष" /Assessment Years :2011-12, 2012-13, 2013-14 & 2014-15 The Assistant Commissioner Vs. M/S. Thriveni Earthmovers Pvt Ltd, Of Income Tax, 22/110, Greenways Road, Central Circle, Fairlands, Salem Salem 636 016. [Pan Aabct 6759R] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri. M. Srinivasa Rao, IRS, CIT
Section 143(3)Section 148

…lying his mind. Therefore he submitted that reassessment proceedings must be quashed and placed reliance on the following Hon’ble High Court decisions. Harikishan Sunderlal Virmani vs DCIT, (2017) 394 ITR 146 (Guj) CIT vs Shodiman Investments Pvt Ltd (2018) 167 DTR 290 (Bom) CIT vs. Shree Rajasthan Syntex Ltd (2009) 313 ITR 231 (Raj). On the merits of the additions payments made to M/s. Sakshi 11. Trade Link Pvt Ltd, he submitted that payments were made towards liasoning services and he further submitted that expenditure cannot be treated as bogus expenditure for the following reasons:- ‘’(i)A letter from t…

The ITO, Ward-1(1)(1), Surat vs. M/S. Albers Diamonds Pvt. Ltd., Surat

In the result, the appeal of the assessee stands allowed

ITA 1180/AHD/2017[2011-12]Status: DisposedITAT Surat28 Aug 2019AY 2011-12

Bench: Shri Bhavnesh Saini & Shri O.P.Meenaआ.अ.सं./I.T.A. No.776 &1180/Ahd/2017 िनधा"रण वष"/Assessment Year : 2011-12 Vs. 1.Income Tax Officer, 1.Albers Diamonds Pvt. Ltd., 5/A, 932, 402, Gopinath Ward 1(1) (1), Surat. Apartment, Jadakhadi, Mahidharpura, Surat.395 003. [Pan: Aaica 4525 F] 2.Income Tax Officer, 2. Albers Diamonds Pvt. Ltd., Ward 1(1) (1), Surat. 5/A, 932, 402, Gopinath Apartment, Jadakhadi, Mahidharpura, Surat 395 003. [Pan: Aaica 4525 F] अपीलाथ" Appellant ""यथ"/Respondent िनधा"रती क" ओर से /Assessee By Shri Suchek Anchaliya – Ca राज"व क" ओर से /Revenue By Shri J. K. Chandnani – Sr. Dr सुनवाई की तारीख/ Date Of Hearing: 22.07.2019 उ"ोषणा क" तारीख/Pronouncement On: 27.08.2019

Section 143(1)Section 147Section 148

…1 Albers Diamonds Pvt. Ltd., Vs. ITO-1(1) (1) Surat & vis-à-vis /ITA No.776 & 1180/AHD/2017: A.Y.2011-12 आयकर अपीलीय अिधकरण,सुरत "यायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P.MEENA, ACCOUNTANT MEMBER आ.अ.सं./I.T.A. No.776 &1180/AHD/2017 िनधा"रण वष"/Assessment Year : 2011-12 Vs. 1.Income Tax Officer, 1.Albers Diamonds Pvt. Ltd., 5/A, 932, 402, Gopinath Ward 1(1) (1), Surat. Apartment, Jadakhadi, Mahidharpura, Surat.395 003. [PAN: AAICA 4525 F] 2.Income Tax Officer, 2. Albers Diamonds Pvt. Ltd., Ward 1(1) (1), Surat. 5/A, 932, 402, G…

Albers Diamonds Pvt. Ltd., Surat vs. The Income Tax Officer, Ward-1(1)(1), Surat

In the result, the appeal of the assessee stands allowed

ITA 776/AHD/2017[2011-12]Status: DisposedITAT Surat27 Aug 2019AY 2011-12

Bench: Shri Bhavnesh Saini & Shri O.P.Meenaआ.अ.सं./I.T.A. No.776 &1180/Ahd/2017 िनधा"रण वष"/Assessment Year : 2011-12 Vs. 1.Income Tax Officer, 1.Albers Diamonds Pvt. Ltd., 5/A, 932, 402, Gopinath Ward 1(1) (1), Surat. Apartment, Jadakhadi, Mahidharpura, Surat.395 003. [Pan: Aaica 4525 F] 2.Income Tax Officer, 2. Albers Diamonds Pvt. Ltd., Ward 1(1) (1), Surat. 5/A, 932, 402, Gopinath Apartment, Jadakhadi, Mahidharpura, Surat 395 003. [Pan: Aaica 4525 F] अपीलाथ" Appellant ""यथ"/Respondent िनधा"रती क" ओर से /Assessee By Shri Suchek Anchaliya – Ca राज"व क" ओर से /Revenue By Shri J. K. Chandnani – Sr. Dr सुनवाई की तारीख/ Date Of Hearing: 22.07.2019 उ"ोषणा क" तारीख/Pronouncement On: 27.08.2019

Section 143(1)Section 147Section 148

…1 Albers Diamonds Pvt. Ltd., Vs. ITO-1(1) (1) Surat & vis-à-vis /ITA No.776 & 1180/AHD/2017: A.Y.2011-12 आयकर अपीलीय अिधकरण,सुरत "यायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P.MEENA, ACCOUNTANT MEMBER आ.अ.सं./I.T.A. No.776 &1180/AHD/2017 िनधा"रण वष"/Assessment Year : 2011-12 Vs. 1.Income Tax Officer, 1.Albers Diamonds Pvt. Ltd., 5/A, 932, 402, Gopinath Ward 1(1) (1), Surat. Apartment, Jadakhadi, Mahidharpura, Surat.395 003. [PAN: AAICA 4525 F] 2.Income Tax Officer, 2. Albers Diamonds Pvt. Ltd., Ward 1(1) (1), Surat. 5/A, 932, 402, G…

Pelican Credits & Scurities P. Ltd, Mumbai vs. DCIT 5(2)(1), Mumbai

In the result, the appeal of assessee is allowed on jurisdictional issue

ITA 2413/MUM/2017[2007-08]Status: DisposedITAT Mumbai12 Jul 2019AY 2007-08

Bench: Sri Mahavir Singh, Jm & Sri Manoj Kumar Aggarwal, Am

For Appellant: Shri Bhupendra Shah, ARFor Respondent: Shri Abirama Karthikeyan, DR
Section 133(6)Section 143(1)Section 143(3)Section 147Section 148

…आयकर अपीलीय अधिकरण “C” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI श्री महावीर स िंह, न्याययक दस्य एविं श्री मनोज कुमार अग्रवाल के मक्ष । BEFORE SRI MAHAVIR SINGH, JM AND SRI MANOJ KUMAR AGGARWAL, AM Aayakr ApIla saM./ ITA No. 2413/Mum/2017 (inaQa-arNa baYa- / Assessment Year 2007-08) Pelican Credits & Securities Dy. Commissioner of Private Limited Income Tax 5(2)(1) 601, 9, JVPD, 10th road, JVPD Vs. 5th Floor, Room No. 571, Scheme, Vile Parle, Aayakar Bhavan, M.K. Mumbai-400 049 Road, Mumbai-400 020 .. (p`%yaqaaI- / Respondent) (ApIlaaqaI- / Appellant) स्थायी लेखा िं./PAN No. AA…

ITO 12(3)(3), Mumbai vs. Lucas Meyer Industries, Mumbai

In the result, appeal filed by the revenue is allowed, for statistical

ITA 3645/MUM/2017[2008-09]Status: DisposedITAT Mumbai24 May 2019AY 2008-09

Bench: Shri Sandeep Gosain () & Shri G Manjunatha () Ito-12(3)(3), Mumbai Vs M/S Lucas Meyer Industries Pvt Ltd 205/D, Veena Nagar, Chincholi Road Malad W), Mumbai 400 064 Pan : Aaacl6818N Appellant Respondednt

Section 133(6)Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 68

…Builders P Ltd. ITA No 4691 & 4692 /Mum/2015 8. Ramesh Ramswarupdas Jindal ITA No 3091 to 3096 / Mum/201 7 9. Shree Ganesh Developers ITA No.l477/Mum/2017 Kss Petron Private Ltd. ITA No 224/2014 /* 10. 11 "Shodiman Investments P Ltd ITA No 1297/2015 (2018) 93 Taxmann.com 153 (Bombay) 10. We have heard both the parties, perused material available on record and also gone through the orders of authorities below. The AO has made addition towards share capital received from certain companies on the basis of information received from DGIT (Inv), which was further suppoted by search conducted in the case of Shri…

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

In the result, the appeal of the revenue is dismissed

ITA 1444/BANG/2018[2008-09]Status: DisposedITAT Bangalore08 May 2019AY 2008-09

Bench: Shri Arun Kumar Garodia & Shri Pavan Kumar Gadaleassessment Year :2008-09 M/S. Jaico Realtors Pvt. Ltd., The Assistant Commissioner No. 2650, Ground Floor, Of Income Tax, 37Th B Cross, Vs. 28Th Main, 9Th Block, Central Circle – 1 (4), Bangalore. Jayanagar, Bangalore – 560 009. Pan: Aabcj8421G Appellant Respondent

For Appellant: Shri C. Ramesh, CAFor Respondent: Shri T.N. Prakash, Addl. CIT (DR)
Section 147Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER Assessment Year :2008-09 M/s. Jaico Realtors Pvt. Ltd., The Assistant Commissioner No. 2650, Ground Floor, of Income Tax, 37th B Cross, Vs. 28th Main, 9th Block, Central Circle – 1 (4), Bangalore. Jayanagar, Bangalore – 560 009. PAN: AABCJ8421G APPELLANT RESPONDENT & C.O. No. 106/Bang/2018 (in ITA No. 1444/Bang/2018) Assessment Year : 2008-09 (By Assessee) Assessee by : Shri C. Ramesh, CA Revenue by : Shri T.N. Prakash, Addl. CIT (DR) Date of hearing : 03.04.20…

Sri Udit Kumar Dugar, Kolkata vs. ITO, Ward - 36(4), Kolkata

In the result, the appeal of assessee is allowed

ITA 799/KOL/2018[2012-13]Status: DisposedITAT Kolkata03 May 2019AY 2012-13

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 143(2)Section 147Section 148

…1 Shri Udit Kumar Dugar, AY 2012-13 आयकर अपील"य अधीकरण, "यायपीठ – “C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA (सम") "ी ऐ. ट". वक", "यायीक सद"य एवं डॉ. अजु"न लाल सैनी, लेखा सद"य) [Before Shri A. T. Varkey, JM & Dr. A. L. Saini, AM] I.T.A. No. 799/Kol/2018 Assessment Years: 2012-13 Shri Udit Kumar Dugar Vs. Income-tax Officer, Ward-36(4), (PAN: ACWPD5996Q) Kolkata Appellant Respondent For the Appellant Shri S. M. Surana, Advocate For the Respondent Shri Sankar Halder, JCIT, Sr. DR Date of Hearing 13.02.2019 Date of Pronouncement 03.05.2019 ORDER Per Shri A.T.Varkey, JM This appeal o…

DCIT, Circle-12(1), Kolkata vs. M/S Dotex Merchandise Pvt. Ltd., Kolkata

In the result, appeal of the Revenue is dismissed and the cross objections are also dismissed as infructuous

ITA 1602/KOL/2016[2010-11]Status: DisposedITAT Kolkata03 May 2019AY 2010-11

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 133(6)Section 142(1)Section 143(1)Section 147Section 148Section 68

…1 ITA No. 1602/Kol/2016 & CO No. 55 of 2016 Dotex Merchandise Pvt. Ltd., AY 2010-11 आयकर अपील"य अधीकरण, "यायपीठ – “B” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH: KOLKATA (सम") "ी ऐ. ट". वक", "यायीक सद"य एवं डॉ. अजु"न लाल सैनी, लेखा सद"य) [Before Shri A. T. Varkey, JM & Dr. A. L. Saini, AM] I.T.A. No. 1602/Kol/2016 Assessment Year: 2010-11 Deputy Commissioner of Income-tax, Vs. M/s. Dotex Merchandise Pvt. Ltd. Circle-12(1), Kolkata. (PAN: AAACD9470A) Appellant Respondent & C.O. No. 55/Kol/2016 In I.T.A. No. 1602/Kol/2016 Assessment Year: 2010-11 M/s. Dotex Merchandise Pvt. Ltd. Vs. Deputy Commi…

M/S. Devansh Exports, Kolkata vs. ACIT, Circle - 32, Kolkata

In the result, the appeal of assessee is allowed

ITA 2178/KOL/2017[2010-11]Status: DisposedITAT Kolkata15 Oct 2018AY 2010-11

Bench: "ी जे. सुधाकर रे"डी, लेखा सद"य एवं/And "ी ऐ. ट". वक", "यायीक सद"य) [Before Shri J. Sudhakar Reddy, Am & Shri A. T. Varkey, Jm]

Section 142(1)Section 143(3)Section 147Section 148

…1 Devansh Exports, AY 2010-11 आयकर अपील"य अधीकरण, "यायपीठ – “C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA (सम")Before "ी जे. सुधाकर रे"डी, लेखा सद"य एवं/and "ी ऐ. ट". वक", "यायीक सद"य) [Before Shri J. Sudhakar Reddy, AM & Shri A. T. Varkey, JM] I.T.A. No. 2178/Kol/2017 Assessment Year: 2010-11 M/s. Devansh Exports Vs. Assistant Commissioner of Income- (PAN: AACFD1870B) tax, Circle-32, Kolkata. Appellant Respondent Date of Hearing 07.08.2018 Date of Pronouncement 15.10.2018 For the Appellant Shri Ketan K. Ved, AR For the Respondent Shri Sanjay Paul, Addl. CIT, Sr. DR ORDER Per Shri A.…

Prakash B. Thakur, Mumbai vs. Income Tax Officer 19(2)(5), Mumbai

In the result, both the appeals filed by the assessee for assessment years

ITA 1765/MUM/2018[2010-11]Status: DisposedITAT Mumbai19 Jun 2018AY 2010-11

Bench: Shri R.C. Sharma (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2010-11 & Assessment Year: 2011-12

For Appellant: Shri G.P. Mehta (AR)For Respondent: Ms. N. Hemalatha (DR)
Section 143Section 145(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “SMC”, MUMBAI BEFORE SHRI R.C. SHARMA (AM) AND SHRI RAM LAL NEGI (JM) Assessment Year: 2010-11 & Assessment Year: 2011-12 Shri Prakash B. Thakur, The Income Tax Officer-19(2)(5), C/o M/s Bhavik Metal Industries, Matru Mandir, II Floor, Room No. 3, Krishna Building, Tardeo Road, Nana Chowk, Pathe Bapurao Marg, Vs. Mumbai - 400007 Mumbai - 400004 PAN: ACTPT0016A (Appellant) (Respondent) Assessee by : Shri G.P. Mehta (AR) Revenue by : Ms. N. Hemalatha (DR) Date of Hearing: 06/06/2018 Date of Pronouncement: 19/06/2018 O R D E R PER RAM LAL NEGI, JM These appea…