PCIT v. Vaman International (P) Ltd.

FALGUNI SAMIR MEHTA,MUMBAI vs. ACIT-19(1), MUMBAI

In the result, the appeal of the assessee is dismissed

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 2012-13 Falguni Samir Mehta, Acit-19(1), 303, Mansarovar, Mount Pleasant Room No. 203, 2Nd Floor, Vs. Road, Mumbai-400006. Matru Mandir, Tardeo Road, Mumbai-400007. Pan No. Abeps 6347 K Appellant Respondent

…counsel relied on , the learned counsel relied on he decision of Hon’ble Bombay High Court in the case of PCIT Vs the decision of Hon’ble Bombay High Court in the case of he decision of Hon’ble Bombay High Court in the case of Vaman International P Ltd (2020) 422 ITR 520 (Bom). Vaman International P Ltd (2020) 422 ITR 520 (Bom). Vaman International P Ltd (2020) 422 ITR 520 (Bom). 8.6 Alternatively, Alternatively, without without prejudice. prejudice the the learned learned counsel counsel submitted that addition under section submitted that addition under section 69 should be restricted to should be restricted t…

RAVI SHAMBHULAL MANGE,MUMBAI vs. ITO -17 (3) (1) , MUMBAI

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

Bench: Shri Amit Shukla, Hon'Ble & Shri S. Rifaur Rahman, Hon'Bleravi Shambhulal Mange V. Income Tax Officer – 17(3)(1) Bharat Wood Works, 26 Mumbai Sindhubaug A, Tilak Road Ghatkopar (E), Mumbai - 400077 Pan: Aacpb4205G (Appellant) (Respondent)

…Pvt. Ltd. reported at 372 ITR 0619 (Bom) dated 17.12.2012 (Page No 62 to 65 of the Paper-book II) has held that: "2. ….. … … … "7. ….. 16 Ravi Shambhulal Mange c. The Bombay High Court (Jurisdictional) in the case of PCIT vs Vaman International P Ltd. 120201 422 ITR 520 (Bom) (Page No 66 to 74 of the Paper-book II) has held that: "17.1 ….. d. The Hon'ble Delhi High Court in the case of PCIT vs Agson Global Pvt Ltd. [2022] 441 ITR 550 (Delhi) (Page No 75 to 117 of the Paper-book II) has held that: Para 15.1 (vi) ……. 15.9. ….. e. The Jurisdictional Mumbai ITAT in the case of ACIT vs Mahesh K. Shah [2017] 184 TTJ 7…

DCIT CEN CIR 2(2), MUMBAI vs. INFINITY INDUSTRIES P. LTD, MUMBAI

In the result, appeal of the assessee for A

…not produced by the assessee, would that make the transaction of purchase made by the assessee invalid? Similar issue was subject matter of adjudication by the Hon’ble Jurisdictional High Court in the case of PCIT vs. Vaman International (P) Ltd. Reported in 422 ITR 520. The M/s. Infinity Industries Pvt. Ltd. substantial questions of law raised by the Revenue before the Hon’ble Jurisdictional High Court are reproduced hereunder:- “(A) Whether on the facts and in the circumstances of the case and in law, Tribunal was justified in holding that provisions of a 69C of the IT Act, 1961 are not applicable in case of…

DCIT CEN CIR 2(2), MUMBAI vs. INFINITY INDUSTRIES P. LTD, MUMBAI

In the result, appeal of the assessee for A

…not produced by the assessee, would that make the transaction of purchase made by the assessee invalid? Similar issue was subject matter of adjudication by the Hon’ble Jurisdictional High Court in the case of PCIT vs. Vaman International (P) Ltd. Reported in 422 ITR 520. The M/s. Infinity Industries Pvt. Ltd. substantial questions of law raised by the Revenue before the Hon’ble Jurisdictional High Court are reproduced hereunder:- “(A) Whether on the facts and in the circumstances of the case and in law, Tribunal was justified in holding that provisions of a 69C of the IT Act, 1961 are not applicable in case of…

DCIT CEN CIR 2(2), MUMBAI vs. INFINITY INDUSTRIES P. LTD, MUMBAI

In the result, appeal of the assessee for A

…not produced by the assessee, would that make the transaction of purchase made by the assessee invalid? Similar issue was subject matter of adjudication by the Hon’ble Jurisdictional High Court in the case of PCIT vs. Vaman International (P) Ltd. Reported in 422 ITR 520. The M/s. Infinity Industries Pvt. Ltd. substantial questions of law raised by the Revenue before the Hon’ble Jurisdictional High Court are reproduced hereunder:- “(A) Whether on the facts and in the circumstances of the case and in law, Tribunal was justified in holding that provisions of a 69C of the IT Act, 1961 are not applicable in case of…

DCIT CEN CIR 2(2), MUMBAI vs. INFINITY INDUSTRIES P. LTD, MUMBAI

In the result, appeal of the assessee for A

…not produced by the assessee, would that make the transaction of purchase made by the assessee invalid? Similar issue was subject matter of adjudication by the Hon’ble Jurisdictional High Court in the case of PCIT vs. Vaman International (P) Ltd. Reported in 422 ITR 520. The M/s. Infinity Industries Pvt. Ltd. substantial questions of law raised by the Revenue before the Hon’ble Jurisdictional High Court are reproduced hereunder:- “(A) Whether on the facts and in the circumstances of the case and in law, Tribunal was justified in holding that provisions of a 69C of the IT Act, 1961 are not applicable in case of…

DCIT CEN CIR 2(2), MUMBAI vs. INFINITY INDUSTRIES LTD, MUMBAI

In the result, appeal of the assessee for A

…not produced by the assessee, would that make the transaction of purchase made by the assessee invalid? Similar issue was subject matter of adjudication by the Hon’ble Jurisdictional High Court in the case of PCIT vs. Vaman International (P) Ltd. Reported in 422 ITR 520. The M/s. Infinity Industries Pvt. Ltd. substantial questions of law raised by the Revenue before the Hon’ble Jurisdictional High Court are reproduced hereunder:- “(A) Whether on the facts and in the circumstances of the case and in law, Tribunal was justified in holding that provisions of a 69C of the IT Act, 1961 are not applicable in case of…

DCIT CEN CIR 2(2), MUMBAI vs. INFINITY INDUSTRIES LTD, MUMBAI

In the result, appeal of the assessee for A

…not produced by the assessee, would that make the transaction of purchase made by the assessee invalid? Similar issue was subject matter of adjudication by the Hon’ble Jurisdictional High Court in the case of PCIT vs. Vaman International (P) Ltd. Reported in 422 ITR 520. The M/s. Infinity Industries Pvt. Ltd. substantial questions of law raised by the Revenue before the Hon’ble Jurisdictional High Court are reproduced hereunder:- “(A) Whether on the facts and in the circumstances of the case and in law, Tribunal was justified in holding that provisions of a 69C of the IT Act, 1961 are not applicable in case of…

DCIT CEN CIR 2(2), MUMBAI vs. INFINITY INDUSTRIES LTD, MUMBAI

In the result, appeal of the assessee for A

…not produced by the assessee, would that make the transaction of purchase made by the assessee invalid? Similar issue was subject matter of adjudication by the Hon’ble Jurisdictional High Court in the case of PCIT vs. Vaman International (P) Ltd. Reported in 422 ITR 520. The M/s. Infinity Industries Pvt. Ltd. substantial questions of law raised by the Revenue before the Hon’ble Jurisdictional High Court are reproduced hereunder:- “(A) Whether on the facts and in the circumstances of the case and in law, Tribunal was justified in holding that provisions of a 69C of the IT Act, 1961 are not applicable in case of…

INFINITY INDUSTRIES P.LTD,MUMBAI vs. DCIT CC 2(2), MUMBAI

In the result, appeal of the assessee for A

…not produced by the assessee, would that make the transaction of purchase made by the assessee invalid? Similar issue was subject matter of adjudication by the Hon’ble Jurisdictional High Court in the case of PCIT vs. Vaman International (P) Ltd. Reported in 422 ITR 520. The M/s. Infinity Industries Pvt. Ltd. substantial questions of law raised by the Revenue before the Hon’ble Jurisdictional High Court are reproduced hereunder:- “(A) Whether on the facts and in the circumstances of the case and in law, Tribunal was justified in holding that provisions of a 69C of the IT Act, 1961 are not applicable in case of…