Ralies India Ltd. v. ACIT & Another

M/S. Shrm Food & Allied Services Pvt. Ltd, Mumbai vs. The ITO WD 8(3)(1)

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, मुंबई अिधकरण मुंबई मुंबई “ ई” खंडपीठ मुंबई खंडपीठ खंडपीठ खंडपीठ Income-tax Appellate Tribunal -“E”Bench Mumbai सव"ी सव"ी सव"ी राजे"" सव"ी राजे"" राजे"",लेखा राजे"" लेखा लेखा सद"य लेखा सद"य सद"य एवं सद"य एवं एवं, संदीप एवं संदीप संदीप गोसांई संदीप गोसांई गोसांई, "याियक गोसांई "याियक "याियक सद"य "याियक सद"य सद"य सद"य Before S/Shri Rajendra,Accountant Member and Sandeep Gosain,Judicial Member आयकर अपील अपील संसंसंसं./I.T.A./596/Mum/2008,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2004-05 आयकर आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" SHRM Food…

ACIT 2(3), Mumbai vs. Tata Chemicals Ltd, Mumbai

Bench: Shri Mahavir Singh () & Shri Ashwani Taneja ()

…once the Assessing Officer examined the claim of "workmen and staff welfare expenses" during original proceedings, he could not re-open the assessment on the ground that vouchers for such expenses were not produced then. 6.11 In a later case of Rallis India 323 ITR 54 also, Hon'ble Bombay High Court have followed the above judgment of Apex Court in the case of Kelvinator of India Ltd. It has been held that Sec. 147 does not empower the Assessing Officer to re-open assessment under the garb of "reason to believe" to review his own decision which was a possible view taken after considering the material already on…

Genheral Machinery Technical Services Ltd, Mumbai vs. Asst CIT Cir 1(1), Mumbai

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

Bench: Shri C.N. Prasad & Shri Ramit Kocharआयकर अपील सं /I.Ta No. 1176/Mum/2011 ("नधा"रण वष" / Assessment Year: 2002-03 M/S. General Machinery & The Acit, Circle-1(1), बनाम/ Technical Services Ltd., Mumbai Vs. 1-B, Parekh Mahal, 1St Floor, Veer Nariman Road, Mumbai-400 020 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaacg 2083Q .. (अपीलाथ" /Appellant) (""यथ" / Respondent) अपीलाथ" ओर से/ Appellant By: Shri Sharad Shah ""यथ" क" ओर से/Respondent By: Shri S. Senthil Kumaran

…on for reopening the assessment and to disallow the expenses incurred towards repairs and maintenance and reopening of assessment on mere change of opinion is not permissible in law. He places reliance on the following decisions: 1. Rallis India Ltd Vs ACIT (323 ITR 54) (Bombay H. C) 2. Godrej Agrovat Ltd. Vs DCIT 323 ITR 97 (Bombay H. C) 3. CIT Vs Kelvinator of India (320 ITR 561) (SC) 3 4. The Ld. Departmental Representative submits that this ground has not raised before the Ld. CIT(A) and for the first time this ground is raised before the Tribunal. He submits that the matter has not been examined by the Ld.…

ITO 3(1)(4), Mumbai vs. Everlon Synthetics P.Ltd, Mumbai

In the result, the appeal filed by the Revenue in ITA N0

Bench: Shri Saktijit Dey & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 6965/Mum/2013 ("नधा"रण वष" / Assessment Year : 2006-07) Income Tax Officer 3(1)(4), M/S Everlon Synthetics बनाम/ R. No. 666, Pvt. Ltd., V. Aayakar Bhawan,M.K. Road, 67, Regent Chambers, Mumbai – 400 020. 208 Nariman Point, Mumbai – 400 021 "थायी लेखा सं./Pan : Aaace0860H (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

…om), NYK Line (India) Ltd. 5. (2011)349 ITR 150 (Bom), Direct Information P. Ltd. 6. (2010) 332 ITR 587 (Bom), IOT Infrastructure & Energy Services Ltd. 7. (2010) 331 ITR 236 (Bom), Jet Airways India Ltd. 8. (2010)329 ITR 257 (Bom), 3I Infotech Ltd. 9. (2010) 323 ITR 54 (Bom), Rallis India Ltd. 10. (2009) 314 ITR 275 (Bom) Cartini India Ltd. v. Addl. CIT 11. {2007) 295 ITR 333 (Bom) Siemens Information System Ltd..v. ACIT The assessee company submitted that it had truly and fully disclosed all the materials while filing its return of income and during the original assessment proceedings u/s 143(3) read with Sect…

Lawkim Ltd ( Now Merged With Godrej & Boyce Mfg. Co. Ltd), Mumbai vs. ITO WD 10(2)(1), Mumbai

The appeal is dismissed

…आयकर आयकर आयकर अपीलीय आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण," ए” खंडपीठ अिधकरण खंडपीठ खंडपीठ मुंबई खंडपीठ मुंबई मुंबई मुंबई INCOME TAX APPELLATE TRIBUNAL,MUMBAI-“A”,BENCH सव"ी जोिग"दर "सह, "याियक सद"य एवं राजे"", लेखा सद"य Before S/ShJoginder Singh,Judicial Member & Rajendra,Accountant Member आयकर अपील सं./ITA/5092/Mum/2010,िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" /Assessment Years: 2002-03 वष" Lawkim Ltd.(Now merged with Godrej & The Income tax Officer Boyce Co.Ltd.) Ward-10(2)(1), Aayakar Bhavan C/o. Kalyaniwala & Mistry, Chartered M.K. Road Vs. Accountants, Kalpataru Heritage, Mumbai-400 020. 1…

Godrej & Boyce Mfg, Co. Ltd, Mumbai vs. ACIT RG 10(2), Mumbai

Bench: S/Sh. Joginder Singh & Rajendraआयकर अपील सं./ Ita/1402/Mum/2011,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2004-05 िनधा"रण िनधा"रण वष" वष" Godrej & Boyce Mfg. Co.Ltd. Acit-10(2) Pirojshah Nagar, Vikhroli Aayakar Bhavan Vs. Mumbai--400 079. Mumbai-400 020. Pan:Aaacg 1395 D (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By: Ms. Amrita Misra (Dr) Assessee By: Shri Nitesh Josh & Ms. Sonalee Godbole(Ar) सुनवाई क" तारीख / Date Of Hearing: 06.04.2016 घोषणा क" तारीख / Date Of Pronouncement: 13.04.2016 आयकर आयकर अिधिनयम अिधिनयम,1961 क" क" धारा धारा 254(1)केकेकेके अ"तग"त अ"तग"त आदेश आदेश आयकर आयकर अिधिनयम अिधिनयम क" क" धारा धारा अ"तग"त अ"तग"त आदेश आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act) लेखा सद"य सद"य राजे"" राजे"" केकेकेके अनुसार अनुसार Per Rajendra A.M.- लेखा लेखा लेखा सद"य सद"य राजे"" राजे"" अनुसार अनुसार Challenging The Order,Dated 18.10.2010,Of The Cit(A)-21,Mumbai,The Assessee Has Filed The Present Appeal,Raising Five Grounds Of Appeal.The First Three Grounds Deal With Re-Opening Of The Assessment & The Other Two Grounds Are About Addition Made U/S.14 A & Computation Of Income U/S.115Jb Of The Act Respectively.

…riod of four years,that the notice was silent about the failure of the assessee,that provisio to secition 147 was applicable to the facts of the case .He referred to pages 110,59-60,51,52 and 73 of the Paper Book and relied upon the cases of Rallis India Ltd.(323 ITR 54),Lucas T. V. S. Ltd.( 249ITR306),Indian and Eastern Newspaper Society (119 ITR 996)and Jet Speed Audio P.Ltd.(372ITR762).The Departmental Representative(DR) stated that an audit objection could form basis for reopening the completed assessment. That letter sent by AO to audit could not be interpreted as change of opinion. 1402/M/11-Godrej 5.We h…

Prakash Fatandas Jassuja, Thane vs. ITO WD 3(2), Thane

The appeals of the assessee are partly allowed

Bench: Shri Joginder Singh

…hallenged the reopening u/s 147 r.w.s 148 of the Act, by contending that the reopening is bad in law for which reliance was placed upon the following decisions:- i. CIT vs Kelvinator of India Ltd. (2010) 320 ITR 561 (SC) ii. Rallis India Ltd. vs ACIT (2010) 323 ITR 54 (Bom.) Shri Prakash Fatandas Jassuja. iii. Dr. J Mohan vs ACIT (2012)18 ITR (T) 363 (Chennai) and iv. ITO vs Bua Das (2006) 155 taxman 130 (Asr.) 2.2. On the other hand, the ld. DR, Shri V.S. Jadhav, strongly supported the reopening of the case by contending that reopening was not merely done on the basis of statement but certain related documen…

DCIT 8(2), Mumbai vs. Paton Fashions P.Ltd, Mumbai

In the result, all the appeals of revenue are dismissed

…es referred to above particularly that of Hon'ble Delhi High Court in the case of Gupta Abhushan Pvt. Ltd. 312 ITR 166 (Del) and the decision of Hon'ble Bombay High Court in the case of Asian Paints Ltd. Vs. ClT 308 ITR 195 (Bom) and Rallis India Ltd. Vs. CIT 323 ITR 54 (Bom) - hence, the notice issued u/s148 of the IT. Act is hereby quashed and the reassessment framed consequent to issue of this notice is annulled. Further, I agree to the proposition that the gross profit rate computed at the time of survey on the basis of & ITA No.6967/12 partial and random physical inventory taken on a particular date cannot b…

ITO 8(2)(4), Mumbai vs. Paton Fashions P. Ltd, Mumbai

In the result, all the appeals of revenue are dismissed

…es referred to above particularly that of Hon'ble Delhi High Court in the case of Gupta Abhushan Pvt. Ltd. 312 ITR 166 (Del) and the decision of Hon'ble Bombay High Court in the case of Asian Paints Ltd. Vs. ClT 308 ITR 195 (Bom) and Rallis India Ltd. Vs. CIT 323 ITR 54 (Bom) - hence, the notice issued u/s148 of the IT. Act is hereby quashed and the reassessment framed consequent to issue of this notice is annulled. Further, I agree to the proposition that the gross profit rate computed at the time of survey on the basis of & ITA No.6967/12 partial and random physical inventory taken on a particular date cannot b…

ITO 8(2)(4), Mumbai vs. Paton Fashions P. Ltd, Mumbai

In the result, all the appeals of revenue are dismissed

…es referred to above particularly that of Hon'ble Delhi High Court in the case of Gupta Abhushan Pvt. Ltd. 312 ITR 166 (Del) and the decision of Hon'ble Bombay High Court in the case of Asian Paints Ltd. Vs. ClT 308 ITR 195 (Bom) and Rallis India Ltd. Vs. CIT 323 ITR 54 (Bom) - hence, the notice issued u/s148 of the IT. Act is hereby quashed and the reassessment framed consequent to issue of this notice is annulled. Further, I agree to the proposition that the gross profit rate computed at the time of survey on the basis of & ITA No.6967/12 partial and random physical inventory taken on a particular date cannot b…