Peass Industrial Engineers (P) Ltd. v. DCIT

73 Taxmann.com 185High Court2016#743 most cited

What is Peass Industrial Engineers (P) Ltd. v. DCIT authority for?

The Assessing Officer is justified in initiating reassessment proceedings under Section 147 based on specific, tangible information received, even if an assessment under Section 143(1) or 143(3) was previously done. At the initial stage, "reason to believe" only requires relevant material to form a reasonable belief that income has escaped assessment, not established proof of escapement.

137

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2025.

Also referred to as

Peass Industrial Engineers · 73 Taxmann.com 185 · Section 147 · Section 148 · reason to believe · escapement of income · tangible material · specific information · reassessment validity · accommodation entry · third party information · DCIT

Sections most often in play

Section 147Section 148Section 143(3)Section 68Section 69CSection 142(1)Section 250Section 132(4)

Issues it is cited on

section 106third party informationlive linksection 114preponderance of probabilityentry operatorreason to believeborrowed satisfactionappeal before cit(a)national faceless assessment centreaccommodation entryescapement of income

Judgments citing Peass Industrial Engineers (P) Ltd. v. DCIT

ACIT (OSD), Ward - 12(3), Kolkata vs. M/S. Amrabathi Investra Pvt. Ltd., Kolkata

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

ITA 365/KOL/2018[2009-10]Status: DisposedITAT Kolkata12 Jun 2020AY 2009-10

Bench: Shri S.S.Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.231/Kol/2018 ("नधा"रणवष" / Assessment Year:2009-10)

For Appellant: Shri Subash Agarwal, AdvocateFor Respondent: Shri Ram Bilash Meena, CIT
Section 131Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 68

…from entry operators instead of in the form of share capital does not vitiate the reason to believe, as full facts can be gathered only during the proceedings of 148. Following case laws support the case of the department: i) Paes Industrial Engineers(p) Ltd.-73 Taxmann.com 185 - Information from investigation wing on Jama Kharchi company- reopening beyond 4 years justified. ii) At the stage of reopening what is required is reason to believe and not the established fact of escapement of income. 191ITR662 Delhi iii) 147 (b): information- ITO justified in reopening assessment on basis of DDI (Inv) letter containing…

Amrabathi Investra Pvt. Ltd., Kolkata vs. ITO, Ward - 12(3), Kolkata

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

ITA 231/KOL/2018[2009-10]Status: DisposedITAT Kolkata12 Jun 2020AY 2009-10

Bench: Shri S.S.Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.231/Kol/2018 ("नधा"रणवष" / Assessment Year:2009-10)

For Appellant: Shri Subash Agarwal, AdvocateFor Respondent: Shri Ram Bilash Meena, CIT
Section 131Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 68

…from entry operators instead of in the form of share capital does not vitiate the reason to believe, as full facts can be gathered only during the proceedings of 148. Following case laws support the case of the department: i) Paes Industrial Engineers(p) Ltd.-73 Taxmann.com 185 - Information from investigation wing on Jama Kharchi company- reopening beyond 4 years justified. ii) At the stage of reopening what is required is reason to believe and not the established fact of escapement of income. 191ITR662 Delhi iii) 147 (b): information- ITO justified in reopening assessment on basis of DDI (Inv) letter containing…

Shri Ram Narain Yadav, Jaipur vs. Income Tax Officer, Ward-3-2, Jaipur

In the result, both the appeals of the assessee are partly allowed for

ITA 916/JPR/2018[2007-08]Status: DisposedITAT Jaipur30 Oct 2019AY 2007-08
For Appellant: Shri Madhukar Garg (CA)For Respondent: Shri A.K. Mahala (JCIT)
Section 147Section 234B

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCH ’SMC’, JAIPUR Jh fot; iky jkWo] U;kf;d lnL; ds le{k BEFORE: SHRI SHRI VIJAY PAL RAO, JUDICIAL MEMBER vk;dj vihy la-@ITA Nos. 915 & 916/JP/2018 fu/kZkj.k o"kZ@Assessment Years : 2006-07 & 07-08. cuke Shri Ram Narain Yadav, The Income Tax Officer, Vs. H-5, Todermal Marg, Bani Park, Ward 3(2), Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN No. AAFPY 1483 L vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Madhukar Garg (CA) jktLo dh vksj ls@ Revenue by : Shri A.K. Mahala (JCIT) lquokbZ dh…

Shri Ram Narain Yadav, Jaipur vs. Income Tax Officer, Ward-3-2, Jaipur

In the result, both the appeals of the assessee are partly allowed for

ITA 915/JPR/2018[2006-07]Status: DisposedITAT Jaipur30 Oct 2019AY 2006-07
For Appellant: Shri Madhukar Garg (CA)For Respondent: Shri A.K. Mahala (JCIT)
Section 147Section 234B

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCH ’SMC’, JAIPUR Jh fot; iky jkWo] U;kf;d lnL; ds le{k BEFORE: SHRI SHRI VIJAY PAL RAO, JUDICIAL MEMBER vk;dj vihy la-@ITA Nos. 915 & 916/JP/2018 fu/kZkj.k o"kZ@Assessment Years : 2006-07 & 07-08. cuke Shri Ram Narain Yadav, The Income Tax Officer, Vs. H-5, Todermal Marg, Bani Park, Ward 3(2), Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN No. AAFPY 1483 L vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Madhukar Garg (CA) jktLo dh vksj ls@ Revenue by : Shri A.K. Mahala (JCIT) lquokbZ dh…

Sea Linkers P.Ltd, Mumbai vs. ACIT 8(1)(2), Mumbai

In the result, appeal of the assessee in ITA no

ITA 2297/MUM/2017[2010-11]Status: DisposedITAT Mumbai03 Jul 2019AY 2010-11

Bench: Shri Mahavir Singh & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.2297/Mum/2017 (नििाारण वर्ा / Assessment Year: 2010-11) बिाम/ M/S. Sea Linkers Private Acit 8(1)(2), Ltd., Aayakar Bhavan, Bpt, Plot No. 107, M.K Road V. Quay Street, Darukhana, Mumbai-400020 Mumbai-400010 स्थायी ऱेखा सं./ Pan: Aahcs5084N (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. Assessee By: Shri. Deepak Tralshawala Revenue By: Shri. Manish Kumar Singh,Dr

For Appellant: Shri. Deepak TralshawalaFor Respondent: Shri. Manish Kumar Singh,DR
Section 143(3)

…आयकर अपीऱीय अधिकरण “J” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI MAHAVIR SINGH, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपीऱ सं./I.T.A. No.2297/Mum/2017 (नििाारण वर्ा / Assessment Year: 2010-11) बिाम/ M/s. Sea Linkers Private ACIT 8(1)(2), Ltd., Aayakar Bhavan, BPT, Plot no. 107, M.K Road v. Quay Street, Darukhana, Mumbai-400020 Mumbai-400010 स्थायी ऱेखा सं./ PAN: AAHCS5084N (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. Assessee by: Shri. Deepak Tralshawala Revenue by: Shri. Manish Kumar Singh,DR सुनवाई की तारीख /Date of Hearing : 02.05.2019…

Nand Bhagwandas Motwani, Mumbai vs. Income Tax Officer Ward-2(5), Kalyan

ITA 5855/MUM/2017[2007-08]Status: DisposedITAT Mumbai03 Apr 2019AY 2007-08

Bench: Hon’Ble Sh. Sandeep Gosain, Jm & Hon’Ble Sh. G. Manjunatha, Am आयकरअपीलसं./ I.T.A. No. 5855/Mum/2017 (निर्धारणवर्ा / Assessment Year: 2007-08)

For Appellant: Shri Bhadresh DoshiFor Respondent: Ms. Bharti Singh, DR
Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE HON’BLE SH. SANDEEP GOSAIN, JM & HON’BLE SH. G. MANJUNATHA, AM आयकरअपीलसं./ I.T.A. No. 5855/Mum/2017 (निर्धारणवर्ा / Assessment Year: 2007-08) ITO ward 5(2) Nand Bhagwandas 2nd floor, Mohan Plaza, Motwani, बिधम/ Khadakpada, Kalyan Narain Niwas, Dudh Vs. Naka, Ulhasnagar, Mumbai-400 005 स्थायीलेखासं./जीआइआरसं./ PAN No. ABPPM2840L (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant by : Shri Bhadresh Doshi, AR प्रत्यथीकीओरसे/Respondentby : Ms. Bharti Singh, DR सुनवाईकीतारीख/ : 07.01.2019 Date of Hearing घोषणाकीतारीख / : 03.04.2019 Dat…

Shantaben Parasmal Jain, Ahmedabad vs. The Deputy Commissioner of Income Tax, Circle-3(1), Vadodara

In the result, appeal of the assessee is allowed

ITA 726/AHD/2017[2010-11]Status: DisposedITAT Ahmedabad05 Oct 2018AY 2010-11

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./ Ita No. 726/Ahd/2017 "नधा"रण वष"/Assessment Year: 2010-11 Shantaben Parasmal Jain, Vs. Dcit, 27, Vijay Society, Cir – 3(1), New Khanderao Road., Vadodara. Baroda. Pan No. Abwpj 8597 J अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Prakash D. Shah, A.R. Revenue By : Shri S. N. Dev, Sr. D.R. सुनवाई क" तार"ख/Date Of Hearing : 08.08.2018 घोषणा क" तार"ख /Date Of Pronouncement : 15.10.2018 आदेश/O R D E R Per Waseem Ahmed: The Captioned Appeal Has Been Filed At The Instance Of The Assessee Against The Appellate Order Of The Learned Commissioner Of Income-Tax (Appeals)-I, Vadodara [“Cit(A)” In Short] Relevant To Assessment Year 2010- 11. 2. Assessee Has Raised The Following Grounds Of Appeal:- “1. That The Learned Commissioner Of Income Tax (Appeals) Has Erred In Law & Facts By Upholding The Reassessment Proceedings & Therefore The Order Passed By The Learned Ao Is Required To Be Quashed. 2. That The Learned Commissioner Of Income Tax (Appeals) Has Erred In Law & Facts By Confirming The Disallowance Of Long Term Capital Gain Of Rs. 87,57,789/- As Exempt Income & Adding Back To The Total Income Of The Appellant & Therefore The Learned Ao Should Be Directed To Allow The Claim Of Exempt Income. 3. That The Appellant Craves Liberty To Add, Amend, Alter & Delete Any Grounds Of Appeal Before The Final Hearing.”

For Appellant: Shri Prakash D. Shah, A.RFor Respondent: Shri S. N. Dev, Sr. D.R
Section 10(38)Section 147Section 148

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ ‘,’ अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 726/Ahd/2017 "नधा"रण वष"/Assessment Year: 2010-11 Shantaben Parasmal Jain, Vs. DCIT, 27, Vijay Society, Cir – 3(1), New Khanderao Road., Vadodara. Baroda. PAN No. ABWPJ 8597 J अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri Prakash D. Shah, A.R. Revenue…

A.C.I.T.-20(3), Mumbai vs. Mrs. Varsha P. Shah, Mumbai

Appeal of the revenue is allowed for statistical purposes and matter is restored back to the file of Ld

ITA 2054/MUM/2016[2011-12]Status: DisposedITAT Mumbai24 Sept 2018AY 2011-12

Bench: Hon’Ble Shri Sandeep Gosain, Jm & Hon’Ble Shri N. K. Pradhan, Am आयकरअपीलसं./ I.T.A. No. 2054/Mum/2016 (निर्धारणवर्ा / Assessment Year: 2011-12)

For Appellant: Shri Ram Tiwari, DRFor Respondent: Shri Sanjay Parikh, AR
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE HON’BLE SHRI SANDEEP GOSAIN, JM & HON’BLE SHRI N. K. PRADHAN, AM आयकरअपीलसं./ I.T.A. No. 2054/Mum/2016 (निर्धारणवर्ा / Assessment Year: 2011-12) Mrs. Varsha P. Shah, ACIT - 20(3), Room no. 615, 6th floor, Prop. M/s Dynamo Stamping Industry, Piramal Chambers, Parel, बिधम/ 234/26, 2nd floor, Om Mumbai-400 012. Vs. Niwas, R. A. Kidwai Road, Wadala, Mumbai-400031. स्थायीलेखासं./जीआइआरसं./ PAN No. AAQPS4783G (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant by : Shri Ram Tiwari, DR प्रत्यथीकीओरसे/Respondentby : Shri Sanjay Parikh, AR स…

Shri Sudeep Mahendrabhai Shah, Surat vs. The Income Tax Officer, Ward1(3)(5), Surat

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

ITA 2423/AHD/2016[2008-09]Status: DisposedITAT Surat28 May 2018AY 2008-09

Bench: Shri C.M.Garg & Shri O.P.Meena

Section 132(4)Section 143Section 147Section 148

…Sudeep Mahendrabhai Shah vs. ITO-1(3) (5) Surat/I.T.A. No.2423/Ahd/2016/A.Y.08-09 Page 1 of 38 +आयकर अपीलीय अिधकरण,सुरत "यायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT "ी सी.एम.गग", "ाियक सद" तथा "ी ओ.पी.मीना, लेखा सद" के सम" BEFORE SHRI C.M.GARG, JUDICIAL MEMBER AND SHRI O.P.MEENA, ACCOUNTANT MEMBER I.T.A. No.2423/Ahd/2016/SRT: Assessment Year: 2008-09 Shri Sudeep Mahendrabhai Shah, Vs. Income Tax Officer, 807, Sterling Apartment, Ward-1(3) (5), Surat. Nr. Priya Hotel, Athwalines, Surat – 395 0041. PAN: AHHPS 2944M अपीलाथ" Appellant ""थ"/Respondent Shri Rasesh Shah, CA िनधा"रती की ओर से…

Dixit Processors, Bhiwandi vs. ITO WD 1(1), Kalyan

In the result, the appeals are partly allowed

ITA 937/MUM/2016[2009-10]Status: DisposedITAT Mumbai31 Jan 2018AY 2009-10

Bench: Shri D.T. Garasia () & Shri N.K. Pradhan () Assessment Year: 2009-10 & Assessment Year: 2010-11 & Assessment Year: 2011-12 M/S Dixit Processors, Ito-1(1) H. No. 1581, New Kaneri, Kalyan Vs. Near Jain Compound, Kalyan Road, Bhiwandi-421302. Pan No. Aaefd1227G Appellant Respondent Assessee By : Dr. P. Daniel, Ar Revenue By : Mr. V. Vidhyadhar, Dr Date Of Hearing : 23/01/2018 Date Of Pronouncement : 31/01/2017

For Appellant: Dr. P. Daniel, ARFor Respondent: Mr. V. Vidhyadhar, DR
Section 143(1)Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G” MUMBAI BEFORE SHRI D.T. GARASIA (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2009-10 & Assessment Year: 2010-11 & Assessment Year: 2011-12 M/s Dixit Processors, ITO-1(1) H. No. 1581, New Kaneri, Kalyan Vs. Near Jain Compound, Kalyan Road, Bhiwandi-421302. PAN No. AAEFD1227G Appellant Respondent Assessee by : Dr. P. Daniel, AR Revenue by : Mr. V. Vidhyadhar, DR Date of Hearing : 23/01/2018 Date of pronouncement : 31/01/2017 ORDER PER N.K. PRADHAN, A.M. The captioned appeals filed by the assessee are directed against the order…

Akash Purochem P.Ltd, Mumbai vs. ITO 10(2)(1), Mumbai

In the result, the appeal filed by the assessee is partly allowed whereas the appeal filed by the Revenue is allowed for statistical purposes

ITA 505/MUM/2016[2009-10]Status: DisposedITAT Mumbai30 Jan 2018AY 2009-10

Bench: Shri D.T. Garasia () & Shri N.K. Pradhan () Assessment Year: 2009-10 M/S Akash Purochem Pvt. Ito-10(2)(1), Ltd. Aayakar Bhavan, M.K. Vs. 1/5 Kandhari Colony, 2Nd Road, Churchgate, Road, Chembur, Mumbai. Mumbai-400071 Pan No. Aacca9261A Appellant Respondent Assessment Year: 2009-10 Ito-14(1)(1) M/S Akash Purochem Pvt. R. No. 431, 4Th Floor, Ltd. Vs. Aayakar Bhavan, M.K. 1/5 Kandhari Colony, 2Nd Road, Road, Chembur, Mumbai-400020. Mumbai-400071 Pan No. Aacca9261A Appellant Respondent Assessment Year: 2010-11 M/S Akash Purochem Pvt. Ito-10(2)(1), Ltd. Aayakar Bhavan, M.K. Vs. 1/5 Kandhari Colony, 2Nd Road, Churchgate, Road, Chembur, Mumbai. Mumbai-400071 Pan No. Aacca9261A Appellant Respondent

For Appellant: Mr. S.R. Parikh, ARFor Respondent: Mr. V. Vidhyadhar, DR
Section 133ASection 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G” MUMBAI BEFORE SHRI D.T. GARASIA (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2009-10 M/s Akash Purochem Pvt. ITO-10(2)(1), Ltd. Aayakar Bhavan, M.K. Vs. 1/5 Kandhari Colony, 2nd Road, Churchgate, Road, Chembur, Mumbai. Mumbai-400071 PAN No. AACCA9261A Appellant Respondent Assessment Year: 2009-10 ITO-14(1)(1) M/s Akash Purochem Pvt. R. No. 431, 4th floor, Ltd. Vs. Aayakar Bhavan, M.K. 1/5 Kandhari Colony, 2nd Road, Road, Chembur, Mumbai-400020. Mumbai-400071 PAN No. AACCA9261A Appellant Respondent Assessment Year: 2010-11…

Anil Bihani, Mumbai vs. Asst CIT 24(1), Mumbai

In the result, the appeal is partly allowed

ITA 20/MUM/2017[2009-10]Status: DisposedITAT Mumbai03 Nov 2017AY 2009-10

Bench: Shri Joginder Singh () & Shri N.K. Pradhan () Assessment Year: 2009-10 Anil Bihani Acit-24(1), 12, Kakkad Comm. 6Th Floor, Lalbaug, Vs. Complex, Below Sun- Mumbai. N-Sheel, J.B. Nagar, Andheri (E), Mumbai-400059. Pan No. Aadpb1860C Appellant Respondent Assessee By : Shri Vijay Mehta, Ar Revenue By : Shri Rajat Mittal, Dr Date Of Hearing : 21/08/2017 Date Of Pronouncement : 03/11/2017

For Appellant: Shri Vijay Mehta, ARFor Respondent: Shri Rajat Mittal, DR
Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C” MUMBAI BEFORE SHRI JOGINDER SINGH (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2009-10 Anil Bihani ACIT-24(1), 12, Kakkad Comm. 6th floor, Lalbaug, Vs. Complex, Below Sun- Mumbai. N-Sheel, J.B. Nagar, Andheri (E), Mumbai-400059. PAN No. AADPB1860C Appellant Respondent Assessee by : Shri Vijay Mehta, AR Revenue by : Shri Rajat Mittal, DR Date of Hearing : 21/08/2017 Date of pronouncement : 03/11/2017 ORDER PER N.K. PRADHAN, A.M. This is an appeal filed by the assessee. The relevant assessment year is 2009-10. The appeal is d…

ACIT 13(3)(2), Mumbai vs. Vaman International P.Ltd, Mumbai

The appeal of the assessee is partly allowed in terms of our aforesaid observations

ITA 1506/MUM/2017[2007-08]Status: DisposedITAT Mumbai27 Sept 2017AY 2007-08

Bench: Shri R.C.Sharma, Am & Shri Ravish Sood, Jm आयकर अपील सं./ I.T.A. Nos.1040 & 1041/Mum/2017 (निर्धारण वर्ा / Assessment Year: (2007-08 & 2008-09) M/S. Vaman International Pvt. Dy. Commissioner Of Ltd. 119, 1St Floor, Durian बिधम/ Income Tax-13(3)(2), Industrial Estate, Goregaon Mumbai. Vs. Mulund Link Road, Goregaon East, Mumbai-400063. स्थायीलेखासं./जीआइआरसं./ Pan/Gir No. Aabcv5464F (अपीलाथी/Appellant) (प्रत्यथी / Respondent) :

For Appellant: Shri Vijay Mehta &For Respondent: Shri Rajat Mittal, D.R
Section 143(3)Section 147Section 148

…P a g e | 1 ITA Nos. 1040-1042 &1506/Mum/2017 Vaman International & M/s Tangent furniture Vs. DCIT IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, MUMBAI BEFORE SHRI R.C.SHARMA, AM AND SHRI RAVISH SOOD, JM आयकर अपील सं./ I.T.A. Nos.1040 & 1041/Mum/2017 (निर्धारण वर्ा / Assessment Year: (2007-08 & 2008-09) M/s. Vaman International Pvt. Dy. Commissioner of Ltd. 119, 1st Floor, Durian बिधम/ Income Tax-13(3)(2), Industrial Estate, Goregaon Mumbai. Vs. Mulund Link Road, Goregaon East, Mumbai-400063. स्थायीलेखासं./जीआइआरसं./ PAN/GIR No. AABCV5464F (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकर अपील सं./ I.T.A.…

Tangent Furniture P.Ltd, Mumbai vs. DCIT 13(3)(2), Mumbai

The appeal of the assessee is partly allowed in terms of our aforesaid observations

ITA 1042/MUM/2017[2007-08]Status: DisposedITAT Mumbai27 Sept 2017AY 2007-08

Bench: Shri R.C.Sharma, Am & Shri Ravish Sood, Jm आयकर अपील सं./ I.T.A. Nos.1040 & 1041/Mum/2017 (निर्धारण वर्ा / Assessment Year: (2007-08 & 2008-09) M/S. Vaman International Pvt. Dy. Commissioner Of Ltd. 119, 1St Floor, Durian बिधम/ Income Tax-13(3)(2), Industrial Estate, Goregaon Mumbai. Vs. Mulund Link Road, Goregaon East, Mumbai-400063. स्थायीलेखासं./जीआइआरसं./ Pan/Gir No. Aabcv5464F (अपीलाथी/Appellant) (प्रत्यथी / Respondent) :

For Appellant: Shri Vijay Mehta &For Respondent: Shri Rajat Mittal, D.R
Section 143(3)Section 147Section 148

…P a g e | 1 ITA Nos. 1040-1042 &1506/Mum/2017 Vaman International & M/s Tangent furniture Vs. DCIT IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, MUMBAI BEFORE SHRI R.C.SHARMA, AM AND SHRI RAVISH SOOD, JM आयकर अपील सं./ I.T.A. Nos.1040 & 1041/Mum/2017 (निर्धारण वर्ा / Assessment Year: (2007-08 & 2008-09) M/s. Vaman International Pvt. Dy. Commissioner of Ltd. 119, 1st Floor, Durian बिधम/ Income Tax-13(3)(2), Industrial Estate, Goregaon Mumbai. Vs. Mulund Link Road, Goregaon East, Mumbai-400063. स्थायीलेखासं./जीआइआरसं./ PAN/GIR No. AABCV5464F (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकर अपील सं./ I.T.A.…

Vaman International P. Ltd, Mumbai vs. DCIT 13(3)(2), Mumbai

The appeal of the assessee is partly allowed in terms of our aforesaid observations

ITA 1040/MUM/2017[2007-08]Status: DisposedITAT Mumbai27 Sept 2017AY 2007-08

Bench: Shri R.C.Sharma, Am & Shri Ravish Sood, Jm आयकर अपील सं./ I.T.A. Nos.1040 & 1041/Mum/2017 (निर्धारण वर्ा / Assessment Year: (2007-08 & 2008-09) M/S. Vaman International Pvt. Dy. Commissioner Of Ltd. 119, 1St Floor, Durian बिधम/ Income Tax-13(3)(2), Industrial Estate, Goregaon Mumbai. Vs. Mulund Link Road, Goregaon East, Mumbai-400063. स्थायीलेखासं./जीआइआरसं./ Pan/Gir No. Aabcv5464F (अपीलाथी/Appellant) (प्रत्यथी / Respondent) :

For Appellant: Shri Vijay Mehta &For Respondent: Shri Rajat Mittal, D.R
Section 143(3)Section 147Section 148

…P a g e | 1 ITA Nos. 1040-1042 &1506/Mum/2017 Vaman International & M/s Tangent furniture Vs. DCIT IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, MUMBAI BEFORE SHRI R.C.SHARMA, AM AND SHRI RAVISH SOOD, JM आयकर अपील सं./ I.T.A. Nos.1040 & 1041/Mum/2017 (निर्धारण वर्ा / Assessment Year: (2007-08 & 2008-09) M/s. Vaman International Pvt. Dy. Commissioner of Ltd. 119, 1st Floor, Durian बिधम/ Income Tax-13(3)(2), Industrial Estate, Goregaon Mumbai. Vs. Mulund Link Road, Goregaon East, Mumbai-400063. स्थायीलेखासं./जीआइआरसं./ PAN/GIR No. AABCV5464F (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकर अपील सं./ I.T.A.…

ACIT - 19(1), Mumbai vs. Ganesh J. Modi, Mumbai

In the result, the appeal for the AY 2010-11 of the assessee and the revenue are allowed for statistical purposes

ITA 2770/MUM/2016[2008-09]Status: DisposedITAT Mumbai08 Sept 2017AY 2008-09

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 Ganesh J Modi Acit Circle 19(1), 115/28 J.K. Building, Dr. M Vs. Room No. 203, 2Nd G Mahimtura Marg, Floor, Matru Mandir, 3Rdkumbharwada, Tardeo, Mumbai-400004 Mumbai-400007 Pan No. Aacpm0690C (Appellant) (Respondent) Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 Acit Circle 19(1), Ganesh J Modi Room No. 203, 2Nd Vs. 115/28 J.K. Building, Dr. M Floor, Matru Mandir, G Mahimtura Marg, 3Rd Tardeo, Kumbharwada, Mumbai-400007 Mumbai-400004 Pan No. Aacpm0690C (Appellant) (Respondent) Assessee By : Shri Sanjiv M. Shah, Ar Revenue By: Shri Saurabh Kumar Rai, Dr Date Of Hearing : 13/06/2017 Date Of Pronouncement: 08/09/2017

For Appellant: Shri Sanjiv M. Shah, ARFor Respondent: Shri Saurabh Kumar Rai, DR
Section 133(6)Section 143Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “I” MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 Ganesh J Modi ACIT Circle 19(1), 115/28 J.K. Building, Dr. M Vs. Room No. 203, 2nd G Mahimtura Marg, Floor, Matru Mandir, 3rdKumbharwada, Tardeo, Mumbai-400004 Mumbai-400007 PAN No. AACPM0690C (Appellant) (Respondent) Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 ACIT Circle 19(1), Ganesh J Modi Room No. 203, 2nd Vs. 115/28 J.K. Building, Dr. M Floor, Matru…

Ganesh J Modi, Mumbai vs. Asst CIT Cir 19(1), Mumbai

In the result, the appeal for the AY 2010-11 of the assessee and the revenue are allowed for statistical purposes

ITA 1967/MUM/2016[2008-09]Status: DisposedITAT Mumbai08 Sept 2017AY 2008-09

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 Ganesh J Modi Acit Circle 19(1), 115/28 J.K. Building, Dr. M Vs. Room No. 203, 2Nd G Mahimtura Marg, Floor, Matru Mandir, 3Rdkumbharwada, Tardeo, Mumbai-400004 Mumbai-400007 Pan No. Aacpm0690C (Appellant) (Respondent) Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 Acit Circle 19(1), Ganesh J Modi Room No. 203, 2Nd Vs. 115/28 J.K. Building, Dr. M Floor, Matru Mandir, G Mahimtura Marg, 3Rd Tardeo, Kumbharwada, Mumbai-400007 Mumbai-400004 Pan No. Aacpm0690C (Appellant) (Respondent) Assessee By : Shri Sanjiv M. Shah, Ar Revenue By: Shri Saurabh Kumar Rai, Dr Date Of Hearing : 13/06/2017 Date Of Pronouncement: 08/09/2017

For Appellant: Shri Sanjiv M. Shah, ARFor Respondent: Shri Saurabh Kumar Rai, DR
Section 133(6)Section 143Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “I” MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 Ganesh J Modi ACIT Circle 19(1), 115/28 J.K. Building, Dr. M Vs. Room No. 203, 2nd G Mahimtura Marg, Floor, Matru Mandir, 3rdKumbharwada, Tardeo, Mumbai-400004 Mumbai-400007 PAN No. AACPM0690C (Appellant) (Respondent) Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 ACIT Circle 19(1), Ganesh J Modi Room No. 203, 2nd Vs. 115/28 J.K. Building, Dr. M Floor, Matru…