PCIT v. Tejua Rohitkumar Kapadia

94 Taxmann.com 324High Court2018#3295 most cited

What is PCIT v. Tejua Rohitkumar Kapadia authority for?

Purchases cannot be treated as bogus under section 69C if they are supported by bills, paid by account payee cheques, confirmed by the supplier, and there's no evidence of the consideration returning to the assessee.

36

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2026.

Also referred to as

PCIT v. Tejua Rohitkumar Kapadia · section 69C · bogus purchases · account payee cheques · supplier confirmation · no evidence of recycling · purchase consideration

Sections most often in play

Section 143(3)Section 133ASection 147Section 148Section 68Section 131Section 145(3)Section 151

Issues it is cited on

section 80abretention moneycomputer assisted scrutiny selectionsection 14a(1)section 151(2)clarificatory amendmentnon application of mindsection 253(3)kelvinatorsection 80ia(4)rejection of books of accountsection 80c

Judgments citing PCIT v. Tejua Rohitkumar Kapadia

Shri Pramod Kumar Tekriwal, Kolkata vs. Principal CIT - 10, Kolkata

In the result, these three appeals of three assessees are allowed

ITA 1136/KOL/2018[2010-11]Status: DisposedITAT Kolkata22 Jan 2020AY 2010-11

Bench: Shri S.S.Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.1134/Kol/2018 ("नधा"रणवष" / Assessment Year:2010-11)

For Appellant: Shri Pramod Himat Singhka, FCAFor Respondent: Shri Radhey Shyam, CIT
Section 143(1)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “B”, BENCH KOLKATA BEFORE SHRI S.S.GODARA, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA No.1134/Kol/2018 ("नधा"रणवष" / Assessment Year:2010-11) Binod Kumar Tekriwal HUF Vs. PCIT-10, Kolkata 110, Southern Avenue, Kolkata- 700029 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AABHT 3573 Q (Appellant) .. (Respondent) आयकरअपीलसं./ITA No.1135/Kol/2018 ("नधा"रणवष" / Assessment Year: 2010-11) Sandip Kumar Tekriwal HUF Vs. PCIT-10, Kolkata 110, Southern Avenue, Kolkata- 700029 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAFHS 0739 F (Appellant) .. (Respondent) आयकरअपीलसं./ITA No.1136/Kol/2018 ("नधा"र…

Sandip Kumar Tekriwal HUF, Kolkata vs. Principal CIT - 10, Kolkata

In the result, these three appeals of three assessees are allowed

ITA 1135/KOL/2018[2010-11]Status: DisposedITAT Kolkata22 Jan 2020AY 2010-11

Bench: Shri S.S.Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.1134/Kol/2018 ("नधा"रणवष" / Assessment Year:2010-11)

For Appellant: Shri Pramod Himat Singhka, FCAFor Respondent: Shri Radhey Shyam, CIT
Section 143(1)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “B”, BENCH KOLKATA BEFORE SHRI S.S.GODARA, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA No.1134/Kol/2018 ("नधा"रणवष" / Assessment Year:2010-11) Binod Kumar Tekriwal HUF Vs. PCIT-10, Kolkata 110, Southern Avenue, Kolkata- 700029 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AABHT 3573 Q (Appellant) .. (Respondent) आयकरअपीलसं./ITA No.1135/Kol/2018 ("नधा"रणवष" / Assessment Year: 2010-11) Sandip Kumar Tekriwal HUF Vs. PCIT-10, Kolkata 110, Southern Avenue, Kolkata- 700029 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAFHS 0739 F (Appellant) .. (Respondent) आयकरअपीलसं./ITA No.1136/Kol/2018 ("नधा"र…

Binod Kumar Tekriwal HUF, Kolkata vs. Principal CIT - 10, Kolkata

In the result, these three appeals of three assessees are allowed

ITA 1134/KOL/2018[2010-11]Status: DisposedITAT Kolkata22 Jan 2020AY 2010-11

Bench: Shri S.S.Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.1134/Kol/2018 ("नधा"रणवष" / Assessment Year:2010-11)

For Appellant: Shri Pramod Himat Singhka, FCAFor Respondent: Shri Radhey Shyam, CIT
Section 143(1)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “B”, BENCH KOLKATA BEFORE SHRI S.S.GODARA, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA No.1134/Kol/2018 ("नधा"रणवष" / Assessment Year:2010-11) Binod Kumar Tekriwal HUF Vs. PCIT-10, Kolkata 110, Southern Avenue, Kolkata- 700029 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AABHT 3573 Q (Appellant) .. (Respondent) आयकरअपीलसं./ITA No.1135/Kol/2018 ("नधा"रणवष" / Assessment Year: 2010-11) Sandip Kumar Tekriwal HUF Vs. PCIT-10, Kolkata 110, Southern Avenue, Kolkata- 700029 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAFHS 0739 F (Appellant) .. (Respondent) आयकरअपीलसं./ITA No.1136/Kol/2018 ("नधा"र…

Pratap N. Rajgor, Mumbai vs. ITO 19(2)(5), Mumbai

In the result the appeal of the assessee is

ITA 5272/MUM/2018[2011-12]Status: DisposedITAT Mumbai01 Oct 2019AY 2011-12

Bench: Shri Pawan Singh & Shri G Manjunatha

Section 133(6)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND SHRI G MANJUNATHA, ACCOUNTANT MEMBER ITA Nos. 5272 & 5273/Mum/2018 (AYs : 2010-11 & 2011-12) Shri Pratap N Rajgor Vs ITO, Ward.19(2)(5), 2nd Floor, Room No.94 Matrumandir, Badrika Ashram Bldg Mumbai 1st Khetwadi Lane, Mumbai-4 PAN: AAAPR7926C APPELLANT RESPONDEDNT Appellant by Shri Prakash Pandit Respondent by Shri Akhtar H Ansari Date of hearing 26-09-2019 Date of pronouncement 01-10-2019 O R D E R Per Pawan Singh, Judicial Member: 1. These are two appeals by the assessee are directed against the o…

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

…आयकर अपील"य अ"धकरण, ’डी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL, ‘D’ BENCH : CHENNAI "ी इंटूर" रामा राव, लेखा सद"य एवं "ी धु"वु" आर.एल रे"डी, "या"यक सद"य के सम" [BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI DUVVURU RL REDDY, JUDICIAL MEMBER] आयकर अपील सं./I.T.A. Nos. 2280, 2281, 2282 & 2283/CHNY/2018 "नधा"रण वष" /Assessment years :2011-12, 2012-13, 2013-14 and 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) अपीलाथ" क"…

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

…आयकर अपील"य अ"धकरण, ’डी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL, ‘D’ BENCH : CHENNAI "ी इंटूर" रामा राव, लेखा सद"य एवं "ी धु"वु" आर.एल रे"डी, "या"यक सद"य के सम" [BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI DUVVURU RL REDDY, JUDICIAL MEMBER] आयकर अपील सं./I.T.A. Nos. 2280, 2281, 2282 & 2283/CHNY/2018 "नधा"रण वष" /Assessment years :2011-12, 2012-13, 2013-14 and 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) अपीलाथ" क"…

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

…आयकर अपील"य अ"धकरण, ’डी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL, ‘D’ BENCH : CHENNAI "ी इंटूर" रामा राव, लेखा सद"य एवं "ी धु"वु" आर.एल रे"डी, "या"यक सद"य के सम" [BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI DUVVURU RL REDDY, JUDICIAL MEMBER] आयकर अपील सं./I.T.A. Nos. 2280, 2281, 2282 & 2283/CHNY/2018 "नधा"रण वष" /Assessment years :2011-12, 2012-13, 2013-14 and 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) अपीलाथ" क"…

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

…आयकर अपील"य अ"धकरण, ’डी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL, ‘D’ BENCH : CHENNAI "ी इंटूर" रामा राव, लेखा सद"य एवं "ी धु"वु" आर.एल रे"डी, "या"यक सद"य के सम" [BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI DUVVURU RL REDDY, JUDICIAL MEMBER] आयकर अपील सं./I.T.A. Nos. 2280, 2281, 2282 & 2283/CHNY/2018 "नधा"रण वष" /Assessment years :2011-12, 2012-13, 2013-14 and 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) अपीलाथ" क"…

Deputy Commissioner of Income Tax, Circle-2(1)(2), Surat vs. Shantai Exim Ltd., Ahmedabad

In the result, ITA.No.436/SRT/2018 of the Department is dismissed

ITA 436/SRT/2018[2012-13]Status: DisposedITAT Surat27 Aug 2019AY 2012-13

Bench: Shri Bhavnesh Saini & Shri O.P. Meena

For Appellant: Shri Ketan Shah And Shri Aman Shah, AdvocatesFor Respondent: Shri Sriniwas T. Bidani, CIT-D.R
Section 133A

…IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH : SURAT BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P. MEENA, ACCOUNTANT MEMBER ITA.No.273/SRT/2018 Assessment Year 2012-2013 M/s. Shantai Exim Limited, The DCIT, Surat. PAN AAECM1115D C/o. Ketan H. Shah, Circle-2(1)(2), vs. Advocate, 903, Sapphire Surat. Complex, C.G. Road, Navrangpura, Ahmedabad. (Appellant) (Respondent) ITA.No.436/SRT/2018 Assessment Year 2012-2013 M/s. Shantai Exim Limited, Surat. The ACIT, Circle-2(1)(2), PAN AAECM1115D Room No.205, Aayakar C/o. Ketan H. Shah, vs. Advocate, 903, Sapphire Bhavan, Majuragate, Complex, C.G. Road, Sura…

Shantai Exim Ltd., Ahmedabad vs. Deputy Commissioner of Income Tax, Circle-2(1)(2), Surat

In the result, ITA.No.436/SRT/2018 of the Department is dismissed

ITA 273/SRT/2018[2012-13]Status: DisposedITAT Surat27 Aug 2019AY 2012-13

Bench: Shri Bhavnesh Saini & Shri O.P. Meena

For Appellant: Shri Ketan Shah And Shri Aman Shah, AdvocatesFor Respondent: Shri Sriniwas T. Bidani, CIT-D.R
Section 133A

…IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH : SURAT BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P. MEENA, ACCOUNTANT MEMBER ITA.No.273/SRT/2018 Assessment Year 2012-2013 M/s. Shantai Exim Limited, The DCIT, Surat. PAN AAECM1115D C/o. Ketan H. Shah, Circle-2(1)(2), vs. Advocate, 903, Sapphire Surat. Complex, C.G. Road, Navrangpura, Ahmedabad. (Appellant) (Respondent) ITA.No.436/SRT/2018 Assessment Year 2012-2013 M/s. Shantai Exim Limited, Surat. The ACIT, Circle-2(1)(2), PAN AAECM1115D Room No.205, Aayakar C/o. Ketan H. Shah, vs. Advocate, 903, Sapphire Bhavan, Majuragate, Complex, C.G. Road, Sura…

The ITO, Ward-2(3)(8), Surat vs. Shri Yogendraraj U. Singhvi, Surat

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

ITA 79/AHD/2017[2007-08]Status: DisposedITAT Surat25 Jul 2019AY 2007-08

Bench: Shri Bhavnesh Saini & Shri O. P. Meenaआ.अ.सं./I.T.A No.2926/Ahd/2016: िनधा"रण वष"/Assessment Year: 2007-08 Shri Yogendraraj U Singhvi, V. Income Tax Officer, Office No. 103, Ist Floor, H. No. 6/1946-B, Ward- 2(3)(8), Dalagia Street, Mahidharpura Surat Aayakar Bhavan Surat [Pan: Anjps 9745 G] अपीलाथ" Appellant ""यथ"/Respondent आ.अ.सं./I.T.A No.79/Ahd/2017: िनधा"रण वष"/Assessment Year: 2007-08 Income Tax Officer, V. Shri Yogendraraj U Singhvi, Ward- 2(3)(8), Office No. 103, Ist Floor, H. No. 6/1946- Aayakar Bhavan Surat B, Dalagia Street, Mahidharpura Surat [Pan: Anjps 9745 G] अपीलाथ" Appellant ""यथ"/Respondent Shri Prakash Jhunjhunwala, C.A. िनधा"रती क" ओर से Assessee By Shri S.R. Meena, Sr. D.R. राज"व क" ओर से Revenue By 24.07.2019 सुनवाई क" तारीख Date Of Hearing 25.07.2019 उ"ोषणा क" तारीख Date Of Pronouncement

Section 143Section 147

…Page 1 of 24 Yogendraraj U Singhvi v. ITO 2(3)(8)/I.T.A. No.2926/AHD/2016/A.Y.07-08 & I.T.A.No. 79/Ahd/2017 /AY07-08 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.2926/Ahd/2016: िनधा"रण वष"/Assessment Year: 2007-08 Shri Yogendraraj U Singhvi, V. Income Tax Officer, Office No. 103, Ist Floor, H. No. 6/1946-B, Ward- 2(3)(8), Dalagia Street, Mahidharpura Surat Aayakar Bhavan Surat [PAN: ANJPS 9745 G] अपीलाथ" Appellant ""यथ"/Respondent आ.अ.सं./I.T.A No.79/Ahd/2017: िनध…

Shri Yogendraraj U.Singhvi, Surat vs. The Income Tax Officer, Ward-2(3)(8), Surat

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

ITA 2926/AHD/2016[2007-08]Status: DisposedITAT Surat25 Jul 2019AY 2007-08

Bench: Shri Bhavnesh Saini & Shri O. P. Meenaआ.अ.सं./I.T.A No.2926/Ahd/2016: िनधा"रण वष"/Assessment Year: 2007-08 Shri Yogendraraj U Singhvi, V. Income Tax Officer, Office No. 103, Ist Floor, H. No. 6/1946-B, Ward- 2(3)(8), Dalagia Street, Mahidharpura Surat Aayakar Bhavan Surat [Pan: Anjps 9745 G] अपीलाथ" Appellant ""यथ"/Respondent आ.अ.सं./I.T.A No.79/Ahd/2017: िनधा"रण वष"/Assessment Year: 2007-08 Income Tax Officer, V. Shri Yogendraraj U Singhvi, Ward- 2(3)(8), Office No. 103, Ist Floor, H. No. 6/1946- Aayakar Bhavan Surat B, Dalagia Street, Mahidharpura Surat [Pan: Anjps 9745 G] अपीलाथ" Appellant ""यथ"/Respondent Shri Prakash Jhunjhunwala, C.A. िनधा"रती क" ओर से Assessee By Shri S.R. Meena, Sr. D.R. राज"व क" ओर से Revenue By 24.07.2019 सुनवाई क" तारीख Date Of Hearing 25.07.2019 उ"ोषणा क" तारीख Date Of Pronouncement

Section 143Section 147

…Page 1 of 24 Yogendraraj U Singhvi v. ITO 2(3)(8)/I.T.A. No.2926/AHD/2016/A.Y.07-08 & I.T.A.No. 79/Ahd/2017 /AY07-08 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.2926/Ahd/2016: िनधा"रण वष"/Assessment Year: 2007-08 Shri Yogendraraj U Singhvi, V. Income Tax Officer, Office No. 103, Ist Floor, H. No. 6/1946-B, Ward- 2(3)(8), Dalagia Street, Mahidharpura Surat Aayakar Bhavan Surat [PAN: ANJPS 9745 G] अपीलाथ" Appellant ""यथ"/Respondent आ.अ.सं./I.T.A No.79/Ahd/2017: िनध…

The ITO, Ward-2(3)(7), Surat vs. Shri Dipak Banwarilal Agarwal, Surat

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

ITA 3277/AHD/2016[2007-08]Status: DisposedITAT Surat18 Jul 2019AY 2007-08

Bench: Shri H. S. Sidhu & Shri O. P. Meenaआ.अ.सं./I.T.A No.2932 & 3277/Ahd/2016: िनधा"रणवष"/Assessment Year: 2007-08 1. Shri Dipak Banwarilal Agarwal, V. 1. Income Tax Officer, Ward- 103 Devsagar, Dalgiya Street, 2(3)(7), Mahidarpura Surat Surat 2. Shri Dipak Banwarilal Agarwal, Pan:Afppa6178M 103 Devsagar, Dalgiya Street, Mahidarpura Surat 2. Income Tax Officer, Ward- 2(3)(7), Pan:Afppa6178M Surat अपीलाथ" Appellant ""यथ"/Respondent

Section 143Section 147

…Page 1 of 23 Dipak Banwarilal Agarwal v. ITO 2(3)(7) Surat vice versa I.T.A. No. 2932 &3277/AHD/2016/A.Y.2007-08 आयकरअपीलीयअिधकरण,सुरत"यायपीठ,सुरत IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI H. S. SIDHU, JUDICIAL MEMBER AND SHRI O. P. MEENA, ACCOUNTANT MEMBER आ.अ.सं./I.T.A No.2932 & 3277/AHD/2016: िनधा"रणवष"/Assessment Year: 2007-08 1. Shri Dipak Banwarilal Agarwal, V. 1. Income Tax Officer, Ward- 103 Devsagar, Dalgiya Street, 2(3)(7), Mahidarpura Surat Surat 2. Shri Dipak Banwarilal Agarwal, PAN:AFPPA6178M 103 Devsagar, Dalgiya Street, Mahidarpura Surat 2. Income Tax Officer, Ward- 2(3)(…

Dipak Banwarilal Agarwal, Surat vs. The Income Tax Officer, Ward-2(3)(7), Surat

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

ITA 2932/AHD/2016[2007-08]Status: DisposedITAT Surat18 Jul 2019AY 2007-08

Bench: Shri H. S. Sidhu & Shri O. P. Meenaआ.अ.सं./I.T.A No.2932 & 3277/Ahd/2016: िनधा"रणवष"/Assessment Year: 2007-08 1. Shri Dipak Banwarilal Agarwal, V. 1. Income Tax Officer, Ward- 103 Devsagar, Dalgiya Street, 2(3)(7), Mahidarpura Surat Surat 2. Shri Dipak Banwarilal Agarwal, Pan:Afppa6178M 103 Devsagar, Dalgiya Street, Mahidarpura Surat 2. Income Tax Officer, Ward- 2(3)(7), Pan:Afppa6178M Surat अपीलाथ" Appellant ""यथ"/Respondent

Section 143Section 147

…Page 1 of 23 Dipak Banwarilal Agarwal v. ITO 2(3)(7) Surat vice versa I.T.A. No. 2932 &3277/AHD/2016/A.Y.2007-08 आयकरअपीलीयअिधकरण,सुरत"यायपीठ,सुरत IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI H. S. SIDHU, JUDICIAL MEMBER AND SHRI O. P. MEENA, ACCOUNTANT MEMBER आ.अ.सं./I.T.A No.2932 & 3277/AHD/2016: िनधा"रणवष"/Assessment Year: 2007-08 1. Shri Dipak Banwarilal Agarwal, V. 1. Income Tax Officer, Ward- 103 Devsagar, Dalgiya Street, 2(3)(7), Mahidarpura Surat Surat 2. Shri Dipak Banwarilal Agarwal, PAN:AFPPA6178M 103 Devsagar, Dalgiya Street, Mahidarpura Surat 2. Income Tax Officer, Ward- 2(3)(…

Mitesh Ilesh Gadhia, Mumbai vs. DCIT Cen Cir 4(2), Mumbai

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

ITA 354/MUM/2019[2010-11]Status: DisposedITAT Mumbai12 Apr 2019AY 2010-11

Bench: Shri B.R. Baskaran & Shri Ravish Soodshri Mitesh Ilesh Gadhia Dcit, Central Circle-4(2) 201, Vyapar Bhavan, 2Nd Floor Room No. 1918 368/270 Narshi Natha Street Vs. Air India Building Masjid Bunder (W) Nariman Point Mumbai 400009 Mumbai 400021 Pan – Aegpg2818A Appellant Respondent

For Appellant: Shri Mayur KisnadwalaFor Respondent: Shri Narendra Jang Pangi
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL "D" Bench, Mumbai Before Shri B.R. Baskaran, Accountant Member and Shri Ravish Sood, Judicial Member Shri Mitesh Ilesh Gadhia DCIT, Central Circle-4(2) 201, Vyapar Bhavan, 2nd Floor Room No. 1918 368/270 Narshi Natha Street Vs. Air India Building Masjid Bunder (W) Nariman Point Mumbai 400009 Mumbai 400021 PAN – AEGPG2818A Appellant Respondent Appellant by: Shri Mayur Kisnadwala Respondent by: Shri Narendra Jang Pangi Date of Hearing: 07.03.2019 Date of Pronouncement: 12.04.2019 O R D E R Per B.R. Baskaran, AM The appeal filed by the assessee is directed against the order…

Maruti Metal Industries, Bhavnagar vs. The Jt. CIT, Range-1, Bhavnagar

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

ITA 2457/AHD/2014[2010-11]Status: DisposedITAT Ahmedabad13 Mar 2019AY 2010-11
For Appellant: Shri Sakar Sharma, A.RFor Respondent: Shri L.P. Jain, Sr. D.R
Section 143(2)Section 143(3)Section 145(1)Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “A” BENCH Before: Shri Amarjit Singh, Accountant Member And Ms. Madhumita Roy, Judicial Member Assessment Year 2010-11 Maruti Metal Industries, The Joint CIT, A-208-209, Leela Efcee, Range-1, Waghawadi Road, Vs Bhavnagar Bhavnagar-364002 (Respondent) PAN: AAIFM1017H (Appellant) Revenue by: Shri L.P. Jain, Sr. D.R. Assessee by: Shri Sakar Sharma, A.R. Date of hearing : 20-12-2018 Date of pronouncement : 13-03-2019 आदेश/ORDER PER : AMARJIT SINGH, ACCOUNTANT MEMBER:- This assessee’s appeal for A.Y. 2010-11, arises from order of the CIT(A)-XX, Ahmedabad dated…