Ratnagiri Stainless (P.) Ltd. v. Income-tax Officer, 5 (3) (1), Mumbai_

80 Taxmann.com 265Reported decision2017#5132 most cited

What is Ratnagiri Stainless (P.) Ltd. v. Income-tax Officer, 5 (3) (1), Mumbai_ authority for?

Where an assessee fails to discharge the onus to prove the genuineness of purchases, and such purchases are held to be bogus, the assessing officer can estimate and add profits to the assessee's income.

23

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2019 to 2025.

Also referred to as

Ratnagiri Stainless · bogus purchases · genuine purchases · onus to prove · estimation of profit · addition to income · grey market · Section 143(3) · Section 147

Issues it is cited on

furnishing inaccurate particulars of incomefurnishing inaccurate particularsconcealment of incomereassessment proceedingssection 147section 143(3)total incomecompanydocument

Judgments citing Ratnagiri Stainless (P.) Ltd. v. Income-tax Officer, 5 (3) (1), Mumbai_

ITO-19(2)(2), Mumbai vs. M/S. Kobe Steel India, Mumbai

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

ITA 5623/MUM/2024[2011-12]Status: DisposedITAT Mumbai10 Sept 2025AY 2011-12

Bench: Shri Narender Kumar Choudhry & Shri Prabhash Shankar

For Appellant: Shri Vimal Punmiya, ARFor Respondent: Shri Hemanshu Joshi (Sr. DR)
Section 143(3)Section 69C

…IN THE INCOME-TAX APPELLATE TRIBUNAL“E” BENCH, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER ITA No. 5623/MUM/2024 (A.Y. 2011-12) Income Tax Officer, Ward v/s. M/s Kobe Steel India 19(2)(2), 450, Lotwala Bldg. बनाम 450, Lotwala Bldg. Pathebapurao Marg, Near Pathebapurao Marg, Near Singhi Gali, Mumbai 400004, Maharashtra Singhi Gali, Mumbai 400 004, Maharashtra स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAAFK2456L Appellant/अपीलार्थी .. Respondent/प्रतिवादी For Assessee : Shri Vimal Punmiya, AR For Revenue : Shri Hemanshu Joshi (Sr. DR) Date of Hearing 24.07.202…

Vijay Kumar Chhattani, Raipur vs. Income Tax Officer, Ward-1(2), Raipur

In the result, appeal of the assessee is allowed for statistical purposes

ITA 120/RPR/2024[2016-17]Status: DisposedITAT Raipur14 Jul 2025AY 2016-17

Bench: Shri Partha Sarathi Chaudhury & Shri Arun Khodpiaआयकर अपील सं./Ita No.120/Rpr/2024 "नधा"रण वष" /Assessment Year: 2016-17 Vijay Kumar Chhattani, S.S.D. Agro Tech Building, Village Tulsi, Neora, Tilda, Raipur, Chhattisgarh Pan: Afapc4410R .......अपीलाथ" / Appellant बनाम / V/S.

For Appellant: Shri Abhishek Mahawar, CAFor Respondent: Dr. Priyanka Patel, Sr. DR
Section 131Section 133A

…ax Officer Ward-1(2), Raipur in similar case of Sanjay Oil cake Industries Vs. CIT (2009) 316 ITR 0274 by High Court of Gujrat and disallowed 25% of such purchase expenses on account of bogus transactions 5.1 In the case of Ratnagiri Stainless (P.) Ltd [2017, 164 ITD 136], ITAT Mumbai held that, the assessee failed to prove the onus cast upon it to prove that purchases made by the assessee were genuine purchases, which were held by the authorities below to be bogus purchases as no material was supplied to the assessee by these suppliers which material in fact was purchased from grey market at lower price which le…

Dhanesh Trading Co., Mumbai vs. ITO-19 (1) (4), Mumbai

In the result, the four appeals filed by the assessee’s are allowed partly

ITA 1458/MUM/2021[2011-12]Status: DisposedITAT Mumbai10 Jul 2023AY 2011-12

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 2008-09 Mr. Dhanesh Mulji Gala, Ito Wd 19(1)(4), 137, 1St Floor, Kika Street, Mumbai. Gulalwadi, Vs. Mumbai-400004. Pan No. Aaafp 1969 L Appellant Respondent

For Appellant: Mandar VaidyaFor Respondent: Ms. Indira Adakil, DR
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) Assessment Year: 2008-09 Mr. Dhanesh Mulji Gala, ITO WD 19(1)(4), 137, 1st floor, Kika Street, Mumbai. Gulalwadi, Vs. Mumbai-400004. PAN NO. AAAFP 1969 L Appellant Respondent ITA No. 1456 to 1458/MUM/2021 Assessment Year: 2009-10 to 2011-12 Dhanesh Trading Co. ITO WD 19(1)(4), 137/139,1st Floor, Kika Street Mumbai. Gulalwadi, Vs. Mumbai-400004. PAN NO. AAAFD 1264 H Appellant Respondent Assessee by : Mandar Vaidya Revenue by : Ms. Indira Adakil, DR Date of He…

Dhanesh Trading Company, Mumbai vs. ITO -19(1) (4), Mumbai

In the result, the four appeals filed by the assessee’s are allowed partly

ITA 1457/MUM/2021[2010-11]Status: DisposedITAT Mumbai10 Jul 2023AY 2010-11

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 2008-09 Mr. Dhanesh Mulji Gala, Ito Wd 19(1)(4), 137, 1St Floor, Kika Street, Mumbai. Gulalwadi, Vs. Mumbai-400004. Pan No. Aaafp 1969 L Appellant Respondent

For Appellant: Mandar VaidyaFor Respondent: Ms. Indira Adakil, DR
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) Assessment Year: 2008-09 Mr. Dhanesh Mulji Gala, ITO WD 19(1)(4), 137, 1st floor, Kika Street, Mumbai. Gulalwadi, Vs. Mumbai-400004. PAN NO. AAAFP 1969 L Appellant Respondent ITA No. 1456 to 1458/MUM/2021 Assessment Year: 2009-10 to 2011-12 Dhanesh Trading Co. ITO WD 19(1)(4), 137/139,1st Floor, Kika Street Mumbai. Gulalwadi, Vs. Mumbai-400004. PAN NO. AAAFD 1264 H Appellant Respondent Assessee by : Mandar Vaidya Revenue by : Ms. Indira Adakil, DR Date of He…

Dhanesh Trading Co., Mumbai vs. ITO-19(1) (4), Mumbai

In the result, the four appeals filed by the assessee’s are allowed partly

ITA 1456/MUM/2021[2009-10]Status: DisposedITAT Mumbai10 Jul 2023AY 2009-10

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 2008-09 Mr. Dhanesh Mulji Gala, Ito Wd 19(1)(4), 137, 1St Floor, Kika Street, Mumbai. Gulalwadi, Vs. Mumbai-400004. Pan No. Aaafp 1969 L Appellant Respondent

For Appellant: Mandar VaidyaFor Respondent: Ms. Indira Adakil, DR
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) Assessment Year: 2008-09 Mr. Dhanesh Mulji Gala, ITO WD 19(1)(4), 137, 1st floor, Kika Street, Mumbai. Gulalwadi, Vs. Mumbai-400004. PAN NO. AAAFP 1969 L Appellant Respondent ITA No. 1456 to 1458/MUM/2021 Assessment Year: 2009-10 to 2011-12 Dhanesh Trading Co. ITO WD 19(1)(4), 137/139,1st Floor, Kika Street Mumbai. Gulalwadi, Vs. Mumbai-400004. PAN NO. AAAFD 1264 H Appellant Respondent Assessee by : Mandar Vaidya Revenue by : Ms. Indira Adakil, DR Date of He…

Dhanesh Mulji Gala, Mumbai vs. ITO-19(1) (4), Mumbai

In the result, the four appeals filed by the assessee’s are allowed partly

ITA 1449/MUM/2021[2008-09]Status: DisposedITAT Mumbai10 Jul 2023AY 2008-09

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 2008-09 Mr. Dhanesh Mulji Gala, Ito Wd 19(1)(4), 137, 1St Floor, Kika Street, Mumbai. Gulalwadi, Vs. Mumbai-400004. Pan No. Aaafp 1969 L Appellant Respondent

For Appellant: Mandar VaidyaFor Respondent: Ms. Indira Adakil, DR
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) Assessment Year: 2008-09 Mr. Dhanesh Mulji Gala, ITO WD 19(1)(4), 137, 1st floor, Kika Street, Mumbai. Gulalwadi, Vs. Mumbai-400004. PAN NO. AAAFP 1969 L Appellant Respondent ITA No. 1456 to 1458/MUM/2021 Assessment Year: 2009-10 to 2011-12 Dhanesh Trading Co. ITO WD 19(1)(4), 137/139,1st Floor, Kika Street Mumbai. Gulalwadi, Vs. Mumbai-400004. PAN NO. AAAFD 1264 H Appellant Respondent Assessee by : Mandar Vaidya Revenue by : Ms. Indira Adakil, DR Date of He…

Bardhaman Dharmaraj Paper Mill Pvt. Ltd., Kolkata vs. PCIT- Central, Asansol

In the result, the appeal of the assessee stands allowed

ITA 160/KOL/2021[2014-15]Status: DisposedITAT Kolkata10 Oct 2022AY 2014-15

Bench: Shri Sanjay Garg & Dr. Manish Boradi.T.A No.160/Kol/2021 Assessment Year: 2014-15 Bardhaman Dharmaraj Paper Mill Pvt. Ltd.........................................……Appellant C/O Subash Agarwal & Associates, Advocates Siddha Gibson, 1, Gibson Lane, Suite 213, 2Nd Floor, Kolkata-700069. [Pan: Aaecb0141J] Vs. Pcit (Central), Asansol......….…..…...................……........……...…..…..Respondent Appearances By: Shri Subash Agarwal, Advocate & Siddharth Agarwal, Advocate, Appeared On Behalf Of The Appellant. Md. Ghayasuddin, Cit-Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : September 06, 2022 Date Of Pronouncing The Order : October 10, 2022 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Present Appeal Has Been Preferred By The Assessee Against The Revision Order Dated 31.03.2021 Of The Principal Commissioner Of Income Tax (Hereinafter Referred To As The ‘Pcit’) Passed U/S 263 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). 2. The Brief Facts Are That The Assessment In This Case Of The Assessee Was Reopened U/S 147 Of The Act To Verify The Transactions Of The Assessee With The Party M/S Siddhi Enterprises Due To Discrepancy Found In The Accounts. 3. The Assessing Officer Noted That The Assessee Had Failed To Prove The Genuineness Of The Purchases Made From M/S Siddhi Enterprises. However, He Further Noted That The Assessee Not Only Had Shown Such Purchases In The Books Of Account But Also Had Recorded Corresponding Sales Thereto. Therefore, The Assessing Officer Held That Since The

Section 147Section 263

…by the assessee from the open/grey market at lesser price, as there cannot be any sale without purchase. The Assessing Officer thereafter relying upon the decision of Hon’ble Mumbai Bench of the ITAT in the case of Ratnagiri Stainless Private Limited vs. ITO (164 ITD 136) and further decision of the Hon’ble Gujarat High Court in the case of CIT vs. Simit P Sheth [(2013) 256 ITR 451] assessed the gross profit @7.85% on the sales and calculated the same at Rs.1,05,52,821/-. Since the assessee had shown gross profit at Rs.7,74,677/-, therefore, the Assessing Officer added the difference of Rs.97,78,144/- into the in…

M/S Kuldeep Glass and Aluminium, Mumbai vs. ITO 29(2)(1), Mumbai

In the result, in our considered opinion the order of the Ld

ITA 2171/MUM/2019[2011-12]Status: DisposedITAT Mumbai22 Jul 2022AY 2011-12

Bench: Shri Aby T Varkey & Shri Gagan Goyal

For Appellant: Sh. Riteshkumar Shah, C.AFor Respondent: Sh.Vijay Kumar Soni, Sr.DR
Section 143(1)Section 143(3)Section 147Section 148Section 69C

…8 dated 20.05.2011. v. Vijay Proteins Ltd. Vs. ACIT (1996) 58 ITD 428 (Ahd.) vi. CIT Vs. Simit Sheth (2013) 38 taxmann.com 385 (Guj.) vii. Vijay M. Mistry Construction Ltd. 355 ITR 498 (Guj.) viii. Ratnagiri Stainless Pvt. Ltd. Vs. ITO, 5(3)(1), Mumbai (2017) 164 ITD 136 (Mum.Trib.). 16. Here it is pertinent to identify whether purchases themselves were bogus or whether the parties from whom such purchases were allegedly made were bogus is essentially a question of fact. As sales has been accepted by the Department, in that view of the matter, as natural corollary, purchases themselves are not bogus but the parti…

Kuldeep Glass and Aluminium, Mumbai vs. ITO 23 (2)(4), Mumbai

In the result, in our considered opinion the order of the Ld

ITA 7139/MUM/2018[2009-10]Status: DisposedITAT Mumbai22 Jul 2022AY 2009-10

Bench: Shri Aby T Varkey & Shri Gagan Goyal

For Appellant: Sh. Riteshkumar Shah, C.AFor Respondent: Sh.Vijay Kumar Soni, Sr.DR
Section 143(1)Section 143(3)Section 147Section 148Section 69C

…8 dated 20.05.2011. v. Vijay Proteins Ltd. Vs. ACIT (1996) 58 ITD 428 (Ahd.) vi. CIT Vs. Simit Sheth (2013) 38 taxmann.com 385 (Guj.) vii. Vijay M. Mistry Construction Ltd. 355 ITR 498 (Guj.) viii. Ratnagiri Stainless Pvt. Ltd. Vs. ITO, 5(3)(1), Mumbai (2017) 164 ITD 136 (Mum.Trib.). 16. Here it is pertinent to identify whether purchases themselves were bogus or whether the parties from whom such purchases were allegedly made were bogus is essentially a question of fact. As sales has been accepted by the Department, in that view of the matter, as natural corollary, purchases themselves are not bogus but the parti…

ITO - 26(2)(5), Mumbai vs. Late Shri. Rustamali Kasamali Kapoor, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 1460/MUM/2020[2011-12]Status: DisposedITAT Mumbai16 Sept 2021AY 2011-12

Bench: Shri C.N. Prasad, Hon'Bleincome Tax Officer – V. Late Shri Rustamali Kasamali Kapoor Legal Heir Shri Mohammad Salman 26(2)(5) Flat No. 302, Sai Kutir Chs Ltd., Room No. 314, 3Rd Floor Lbs Marg, Near Taximens Colony Kautilya Bhavan Kurla (W), Mumbai -400070 Bandra Kurla Complex Bandra(E), Mumbai - 400051 Pan: Aabpk5011C (Appellant) (Respondent) Assessee By : None Department By Shri Sanjay J. Sethi

For Appellant: None
Section 133(6)Section 143(1)Section 147

…ant in terms of lower price for various reasons. The magnitude of benefit will depend on the facts of each case. In this regard, in the instant case, in view of the fact that the nature of business in the case of M/s. Ratnagiri Stainless P. Ltd vs. ITO (2017) 80 Taxmann.com 265 (Mumbai) and Amar Timber & Plywood ITA 1 1 13/M/2018referred to by the appellant differs from the kind of business executed during the impugned assessment year by the deceased appellant, I do not find it factually and legally viable to grant credit of Gross Profit percentage of 18.57 (i.e. 25-18.57) already declared by the assessee, follow…

DCIT 8(2)(1), Mumbai vs. Shobha Ansar Jewllery Pvt. Ltd., Mumbai

Appeal of the Revenue is dismissed

ITA 2053/MUM/2019[2013-14]Status: DisposedITAT Mumbai27 Jul 2021AY 2013-14

Bench: Shri Mahavir Singh, Vp & Shri S. Rifaur Rahman, Am आमकय अऩीर िं./ Ita No. 2053/Mum/2019 (ननधाायण वर्ा / Assessment Year 2013-14) आमकय अऩीर िं./ Ita No. 2054/Mum/2019 (ननधाायण वर्ा / Assessment Year 2011-12) आमकय अऩीर िं./ Ita No. 2055/Mum/2019 (ननधाायण वर्ा / Assessment Year 2014-15) The Dy. Commissioner Of Income M/S Shobha Asar Jewellery Tax-8(2)(1), Aayarka Bhawan, Pvt. Ltd. Room No. 624, M.K. Rd., फनाभ/ 78-B, Sunshine Building, Mumbai-400 020 Dr. Annie Besant Road, Vs. Worli, Mumbai-400 018 (अऩीराथी / Appellant) (प्रत्मथी/ Respondent) स्थामी रेखा िं./Pan No. Allcs9865R अऩीराथी की ओय े/ Appellant By : Shri Bharat Andhle, Ar प्रत्मथी की ओय े/ Respondent By : None ुनवाई की तायीख / Date Of Hearing: 27.07.2021 घोर्णा की तायीख / Date Of Pronouncement: 27.07.2021 आदेश / O R D E R भहावीय स िंह, उऩाध्मक्ष के द्वाया / Per Mahavir Singh, Vp: These Appeals Of The Revenue Are Arising Out Of Order Of The Commissioner Of Income Tax (Appeals)]-14, Mumbai [In Short Cit(A)], In Appeal No. Cit(A)-14/It-104C/16-17, Cit(A)-14/It-

For Appellant: Shri Bharat Andhle, ARFor Respondent: None
Section 143(3)Section 271(1)(c)

…आयकर अपीऱीय अधिकरण “D” न्यायपीठ म ुंबई में IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI श्री भहावीय स िंह, उऩाध्मक्ष एविं श्री ए रयपऔय यहभान, रेखा दस्म के भक्ष BEFORE SHRI MAHAVIR SINGH, VP AND SHRI S. RIFAUR RAHMAN, AM आमकय अऩीर िं./ ITA No. 2053/Mum/2019 (ननधाायण वर्ा / Assessment Year 2013-14) आमकय अऩीर िं./ ITA No. 2054/Mum/2019 (ननधाायण वर्ा / Assessment Year 2011-12) आमकय अऩीर िं./ ITA No. 2055/Mum/2019 (ननधाायण वर्ा / Assessment Year 2014-15) The Dy. Commissioner of Income M/s Shobha Asar Jewellery Tax-8(2)(1), Aayarka Bhawan, Pvt. Ltd. Room No. 624, M.K. Rd., फनाभ/ 78-B, Sunshine Building, Mumba…

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

In the result, the appeal filed by the revenue is hereby dismissed

ITA 538/MUM/2019[2010-11]Status: DisposedITAT Mumbai07 Apr 2021AY 2010-11
For Appellant: Shri Mayur KisnadwalFor Respondent: Shri Sanjay Sethi (Sr. AR)
Section 132Section 143(3)Section 14ASection 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI M. BALAGANESH, AM AND SHRI AMARJIT SINGH, JM आयकर अपील सं/ I.T.A. No.538/Mum/2019 (निर्धारण वर्ा / Assessment Year: 2010-11) बिधम/ DCIT, Central Circle-4(2), Mr. Mitesh Ilesh Gadhia Mumbai Central Range-4 3A-1303, Whispering Palms, Vs. Pr. CIT (C)-2 Lokhandwala Complex, R. No. 1918, 19th Floor, Air Akurl Kandivali (E), India Building, Nariman Mumbai-400101. Point, Mumbai-400021. स्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AEGPG2818A (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue by: Shri Sanjay Sethi (Sr. AR) Assessee by: Shri Mayur Kisnadw…

ITO 19 (3)(2), Mumbai vs. Shri. Sawalchand B Sanghvi, Mumbai

In the result, the appeal is partly allowed

ITA 4700/MUM/2019[2011-12]Status: DisposedITAT Mumbai03 Feb 2021AY 2011-12

Bench: Shri C.N. Prasad, Hon'Ble

For Appellant: Department by Shri Sanjay Sethi
Section 133(6)Section 143(1)Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “SMC” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER ITA NOs. 4699 & 4700/MUM/2019 (A.Ys. 2010-11 & A.Y. 2011-12) Income Tax Officer – 19(3)(2) v. Shri Sawalchand B. Sanghvi Room No. 224, 2nd Floor 4th Floor, 72 Bhavnagar Bldg., Matru Mandir, Tardev Road Nanubhai Desai Road Mumbai – 400 007 Khetwadi Main Road Mumbai - 400004 PAN: AAVPT4119Q (Appellant) (Respondent) None Assessee by : Department by Shri Sanjay Sethi Date of Hearing : 20.01.2021 Date of Pronouncement : 03.02.2021 O R D E R PER C.N. PRASAD (JM) 1. These appeals are filed by the r…

ITO 19(3)(2), Mumbai vs. Shri. Sawalchand B Sanghvi, Mumbai

In the result, the appeal is partly allowed

ITA 4699/MUM/2019[2010-11]Status: DisposedITAT Mumbai03 Feb 2021AY 2010-11

Bench: Shri C.N. Prasad, Hon'Ble

For Appellant: Department by Shri Sanjay Sethi
Section 133(6)Section 143(1)Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “SMC” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER ITA NOs. 4699 & 4700/MUM/2019 (A.Ys. 2010-11 & A.Y. 2011-12) Income Tax Officer – 19(3)(2) v. Shri Sawalchand B. Sanghvi Room No. 224, 2nd Floor 4th Floor, 72 Bhavnagar Bldg., Matru Mandir, Tardev Road Nanubhai Desai Road Mumbai – 400 007 Khetwadi Main Road Mumbai - 400004 PAN: AAVPT4119Q (Appellant) (Respondent) None Assessee by : Department by Shri Sanjay Sethi Date of Hearing : 20.01.2021 Date of Pronouncement : 03.02.2021 O R D E R PER C.N. PRASAD (JM) 1. These appeals are filed by the r…

ITO 19(2)(4), Mumbai vs. Nemichand Kaluchandji Shah, Mumbai

In the result, the appeal is partly allowed

ITA 4687/MUM/2019[2009-10]Status: DisposedITAT Mumbai03 Feb 2021AY 2009-10

Bench: Shri C.N. Prasad, Hon'Bleincome Tax Officer – 19(2)(4) V. Nemichand Kaluchandji Shah Room No. 217, 2Nd Floor Nelco Steel 56/64 Matru Mandir, Tardev Road Gelabhai Jain, Trust Building Mumbai – 400 007 Nanubhai Desai Road Mumbai - 400004 Pan: Aapps2838H (Appellant) (Respondent) None Assessee By : Department By Shri Sanjay J. Sethi

For Appellant: Department by Shri Sanjay J. Sethi
Section 133(6)Section 143(1)Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “SMC” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER Income Tax Officer – 19(2)(4) v. Nemichand Kaluchandji Shah Room No. 217, 2nd Floor Nelco Steel 56/64 Matru Mandir, Tardev Road Gelabhai Jain, Trust Building Mumbai – 400 007 Nanubhai Desai Road Mumbai - 400004 PAN: AAPPS2838H (Appellant) (Respondent) None Assessee by : Department by Shri Sanjay J. Sethi Date of Hearing : 20.01.2021 Date of Pronouncement : 03.02.2021 O R D E R PER C.N. PRASAD (JM) 1. This appeal is filed by the revenue against order of the Learned Commissioner of Income Tax…

Ilesh Amrutlal Gadhia, Mumbai vs. DCIT CC-4(2), Mumbai

Appeals stand partly allowed to the extent indicated in the order

ITA 550/MUM/2019[2010-11]Status: DisposedITAT Mumbai13 Jul 2020AY 2010-11

Bench: Hon’Ble Shri Vikas Awasthy, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri Mayur Kishnadwala-Ld. ARFor Respondent: Shri Hemant Kumar-Ld. CIT-DR
Section 234BSection 271

…1 Shri Ilesh Amrutlal Gadhia AYs: 2009-10 & 2010-11 आयकर अपीलीय अिधकरण “सी” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI माननीय "ी िवकास अव"थी, "ाियक सद" एवं माननीय "ी मनोज कुमार अ"वाल ,लेखा सद" के सम"। BEFORE HON’BLE SHRI VIKAS AWASTHY, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ I.T.A. No.549/Mum/2019 ("नधा"रणवष" / Assessment Year: 2009-10) & आयकरअपील सं./ I.T.A. No.550/Mum/2019 ("नधा"रणवष" / Assessment Year: 2010-11) Shri Ilesh Amrutlal Gadhia DCIT-Central Circle-4(2) बनाम/ 201, 2nd Floor, Vyapar Bhavan Room No.1918, Air India Building 368/370, Narsi Nath Street Na…

Shri. Ilesh Amrutlal Gadhia, Mumbai vs. DCIT-4(2), Mumbai

Appeals stand partly allowed to the extent indicated in the order

ITA 549/MUM/2019[2009-10]Status: DisposedITAT Mumbai13 Jul 2020AY 2009-10

Bench: Hon’Ble Shri Vikas Awasthy, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri Mayur Kishnadwala-Ld. ARFor Respondent: Shri Hemant Kumar-Ld. CIT-DR
Section 234BSection 271

…1 Shri Ilesh Amrutlal Gadhia AYs: 2009-10 & 2010-11 आयकर अपीलीय अिधकरण “सी” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI माननीय "ी िवकास अव"थी, "ाियक सद" एवं माननीय "ी मनोज कुमार अ"वाल ,लेखा सद" के सम"। BEFORE HON’BLE SHRI VIKAS AWASTHY, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ I.T.A. No.549/Mum/2019 ("नधा"रणवष" / Assessment Year: 2009-10) & आयकरअपील सं./ I.T.A. No.550/Mum/2019 ("नधा"रणवष" / Assessment Year: 2010-11) Shri Ilesh Amrutlal Gadhia DCIT-Central Circle-4(2) बनाम/ 201, 2nd Floor, Vyapar Bhavan Room No.1918, Air India Building 368/370, Narsi Nath Street Na…

DCIT- C.Circle, 4(2), Mumbai vs. Ilesh Amrutlal Gadhia, Mumbai

Appeals stand partly allowed to the extent indicated in the order

ITA 541/MUM/2019[2010-11]Status: DisposedITAT Mumbai13 Jul 2020AY 2010-11

Bench: Hon’Ble Shri Vikas Awasthy, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri Mayur Kishnadwala-Ld. ARFor Respondent: Shri Hemant Kumar-Ld. CIT-DR
Section 234BSection 271

…1 Shri Ilesh Amrutlal Gadhia AYs: 2009-10 & 2010-11 आयकर अपीलीय अिधकरण “सी” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI माननीय "ी िवकास अव"थी, "ाियक सद" एवं माननीय "ी मनोज कुमार अ"वाल ,लेखा सद" के सम"। BEFORE HON’BLE SHRI VIKAS AWASTHY, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ I.T.A. No.549/Mum/2019 ("नधा"रणवष" / Assessment Year: 2009-10) & आयकरअपील सं./ I.T.A. No.550/Mum/2019 ("नधा"रणवष" / Assessment Year: 2010-11) Shri Ilesh Amrutlal Gadhia DCIT-Central Circle-4(2) बनाम/ 201, 2nd Floor, Vyapar Bhavan Room No.1918, Air India Building 368/370, Narsi Nath Street Na…

DCIT- C.Circle, 4(2), Mumbai vs. Ilesh Amrutlal Gadhia, Mumbai

Appeals stand partly allowed to the extent indicated in the order

ITA 540/MUM/2019[2009-10]Status: DisposedITAT Mumbai13 Jul 2020AY 2009-10

Bench: Hon’Ble Shri Vikas Awasthy, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri Mayur Kishnadwala-Ld. ARFor Respondent: Shri Hemant Kumar-Ld. CIT-DR
Section 234BSection 271

…1 Shri Ilesh Amrutlal Gadhia AYs: 2009-10 & 2010-11 आयकर अपीलीय अिधकरण “सी” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI माननीय "ी िवकास अव"थी, "ाियक सद" एवं माननीय "ी मनोज कुमार अ"वाल ,लेखा सद" के सम"। BEFORE HON’BLE SHRI VIKAS AWASTHY, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ I.T.A. No.549/Mum/2019 ("नधा"रणवष" / Assessment Year: 2009-10) & आयकरअपील सं./ I.T.A. No.550/Mum/2019 ("नधा"रणवष" / Assessment Year: 2010-11) Shri Ilesh Amrutlal Gadhia DCIT-Central Circle-4(2) बनाम/ 201, 2nd Floor, Vyapar Bhavan Room No.1918, Air India Building 368/370, Narsi Nath Street Na…

ITO 29(2)(1), Mumbai vs. Shri Ketan Dhirajlal Gada, Mumbai

In the result, appeal filed by the revenue is dismissed

ITA 5560/MUM/2018[2010-11]Status: DisposedITAT Mumbai10 Dec 2019AY 2010-11

Bench: Shri S.Rifaur Rahman & Shri Ram Lal Negi

Section 133(6)Section 143(3)Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC”, BENCH MUMBAI BEFORE SHRI S.RIFAUR RAHMAN, ACCOUNTANT MEMBER & SHRI RAM LAL NEGI, JUDICIAL MEMBER ITA No.5560 & 5558/Mum/2018 (Assessment Years :2010-11 & 2011-12) ITO-29(2)(1) Vs. Ketan Dhirajlal Gada Building NO.C-10 2nd Floor 519/6, Prakash Kunj 2nd Floor, N.S.Road Room No.201 Pratyakshkar Bhawan Mulund(West) Bandra Kurla Complex Mumbai-400 080 Bandra (East) Mumbai-400 080 PAN/GIR No.AACPG5171A Appellant) .. Respondent) Assessee by None Revenue by Akhtar H.Ansari Date of Hearing 11/11/2019 Date of Pronouncement 10.12.2019 आदेश / O R D E R PER S. RIFAUR RAHMAN (…

Ratnagiri Stainless (P.) Ltd. v. Income-tax Officer, 5 (3) (1), Mumbai_ (80 Taxmann.com 265) — Cited in 23 Judgments | BharatTax