Ramanand Sagar v. DCIT

Asit C. Mehta Investment Intermediates Ltd, Mumbai vs. CIT(A)-8, Mumbai

In the result the departmental appeal is dismissed

Bench: Shri Dt Garasia, Jm & Shri Manoj Kumar Aggarwal, Am

…e. On verification of details filed, it is observed that these expenses are not fully supported by proper bills / vouchers and certain expenses are incurred through self made vouchers in cash. Further, the jurisdictional High Court in its judgment reported in 256 ITR 134 (Born) has laid down that the burden of proof is on the assessee to establish beyond doubt that the expenditure has been solely incurred for the purpose of business. Further, the assessee has not maintained any log book / record for the use of these expenses for the use of business as well as non- business purposes separately. Further, the person…

DCIT 4(1)(1), Mumbai vs. Asit C.Mehta Investment Intermediates P.Ltd, Mumbai

In the result the departmental appeal is dismissed

Bench: Shri Dt Garasia, Jm & Shri Manoj Kumar Aggarwal, Am

…e. On verification of details filed, it is observed that these expenses are not fully supported by proper bills / vouchers and certain expenses are incurred through self made vouchers in cash. Further, the jurisdictional High Court in its judgment reported in 256 ITR 134 (Born) has laid down that the burden of proof is on the assessee to establish beyond doubt that the expenditure has been solely incurred for the purpose of business. Further, the assessee has not maintained any log book / record for the use of these expenses for the use of business as well as non- business purposes separately. Further, the person…

Mayura Milind Naik, Mumbai vs. ITO 18(2)(1), Mumbai

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, , , , मुंबई आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण मुंबई मुंबई “बी मुंबई बी बी” खंडपीठ बी खंडपीठ खंडपीठ मेमेमेमे खंडपीठ Income-tax Appellate Tribunal -“B”Bench Mumbai सव"ी सव"ी सव"ी राजे"" सव"ी राजे"" राजे"",लेखा सद"य राजे"" लेखा सद"य लेखा सद"य एवं लेखा सद"य एवं एवं अमरजीत "सह एवं अमरजीत "सह अमरजीत "सह, "याियक सद"य अमरजीत "सह "याियक सद"य "याियक सद"य "याियक सद"य Before S/Sh.Rajendra,Accountant Member and Amarjit Singh,Judicial Member आयकर अपील सं./I.T.A./7908/Mum/2011,िनधा"रण िनधा"रण वष" वष" /Assessment Year:2006-07 िनधा"रण िनधा"रण वष" वष" Mrs. Mayura M. Naik Income tax Off…

Kamlesh S. Mehta, Mumbai vs. ITO 21(2)(2), Mumbai

The appeal of the assessee is partly allowed for statistical purpose

Bench: The Ld. Assessing Officer & The Accounts Of The Assessee Are Audited One, Therefore, The Addition Is Purely On The Basis Guess Work. Our Attention Was Invited To Exhibit A (Pages 1 & 2) & Exhibit D Containing Ledger Of Transportation, Octroi & Staff Welfare Expenses.

…ssee and further issuance of notice to such parties by the Assessing Officer. The ratio laid down by Hon’ble Andhra Pradesh High Court in Transport Corporation of India Ltd. 269 ITR 701 (AP), decision from a jurisdictional High Court in Ramanand Sagar vs DCIT 256 ITR 134 (Bom.) and also Laxmit Narayan Madanlal 86 ITR 439 (SC) from Hon’ble Apex Court supports our view. Identical ratio was laid down in Dalmia Jain & company Ltd. 33 ITR 294 (Pat.), Liberty Cinema 52 ITR 153 (Cal.) and Udaipur Mineral Development Syndicate Pvt. Ltd. 269 ITR 263 (Raj.). 8 Kamlesh S. Mehta 3.4. Section 28 of the Act deals with profit…

H & R Johnson India Ltd ( Now Know As A Division A of Prisim Cement Ltd), Mumbai vs. Asst CIT Cen Cir 34, Mumbai

In the result,appeal filed by the assessee stands dismissed

…अिधकरण, ‘एच’ खंडपीठ आयकर अपीलीय अपीलीय अिधकरण खंडपीठ मुंबई मुंबई आयकर आयकर आयकर अपीलीय अपीलीय अिधकरण अिधकरण खंडपीठ खंडपीठ मुंबई मुंबई INCOME TAX APPELLATE TRIBUNAL,MUMBAI “H” BENCH सव"ी राजे"", लेखा सद"य एवं राम लाल नेगी, "याियक सद"य Before S/Sh. Rajendra,Accountant Member & Ram Lal Negi,Judicial Member आयकर आयकर अपील अपील संसंसंसं/.ITA No.877/Mum/2012,िनधा"रण िनधा"रण वष" वष"/Assessment Year-2005-06 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" M/s. H&R Johnson India Ltd.(Now The Asst. CIT known as a Division o Prism Central Circle-34 Cement Ltd.), Windsor, 7th Floor, Room No.104, 1st Floor Vs. CST Road, Kalina…

Hiralal Chunilal Jain, Mumbai vs. ITO WD 14(1)(4), Mumbai

…आयकर आयकर आयकर अपीलीय आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, , , , “एच अिधकरण एच एच” ” ” ” खंडपीठ एच खंडपीठ खंडपीठ मुंबई खंडपीठ मुंबई मुंबई मुंबई INCOME TAX APPELLATE TRIBUNAL,MUMBAI-“H”,BENCH सव"ी राजे"", लेखा सद"य एवं एवं संदीप गोसांई, "याियक सद"य एवं एवं Before S/Sh. Rajendra,Accountant Member & Sandeep Gosain,Judicial Member आयकर अपील अपील संसंसंसं/.ITA No.4547/Mum/2014 िनधा"रण िनधा"रण वष" वष"/Assessment Year-2009-10 आयकर आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" Shri Hiralal Chunilal Jain Income tax Officer RoomNo.46,3rdFloor,J.M.Compound, v/s. Ward 14(1)(4) 42/46,VithaldasBuilding,3rdBhoiwada,…