Sanchita Marine Products (P) Ltd. v. DCIT

15 SOT 280Income Tax Appellate Tribunal#22660 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2023.

Judgments citing Sanchita Marine Products (P) Ltd. v. DCIT

Dinesh Kumar Jain, Mumbai vs. ITO, Balotra

In the result, the appeal of the assessee bearing ITA No

ITA 374/JODH/2019[2011-12]Status: DisposedITAT Jodhpur16 Oct 2023AY 2011-12

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjeei.T.A. No.374/Jodh/2019 Assessment Year: 2011-12

Section 143(3)Section 148Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH, JODHPUR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No.374/Jodh/2019 Assessment Year: 2011-12 Dinesh Kumar Jain, C/o Ashok Vs. Income Tax Officer, Kumar Bansal, CA, Agarwal Balotra. Colony, Balotra. [PAN:AEUPJ5128E] (Appellant) (Respondent) Appellant by Sh. Amit Kothari, CA. Respondent by Ms. Nidhi Nair, JCIT DR Date of Hearing 13.10.2023 Date of Pronouncement 16.10.2023 ORDER Per:Anikesh Banerjee, JM: The instant appeal of the assessee is directed against the order of the ld. Commissioner of Income Tax (Appea…

DCIT, CC- 8(1), Mumbai vs. Nirshilp Securities Pvt. Ltd., Mumbai

In the result, the appeal of the revenue in ITA No

ITA 6321/MUM/2019[2014-15]Status: DisposedITAT Mumbai21 Jun 2021AY 2014-15

Section 115JSection 143(3)Section 14A

…f CIT vs Koshika Telecom Ltd reported in 287 ITR 479 (Del) c) Decision of Vishakapatnam Tribunal in the case of VBC Industries Ltd vs DCIT reported in 40 SOT 55 d) Decision of Mumbai Tribunal in the case of Sanchita Marine Products Pvt Ltd vs DCIT reported in 15 SOT 280 e) Decision of Hon’ble Jurisdictional High Court in the case of CIT vs Paramount Premises (P) Ltd reported in 190 ITR 259 (Bom) f) Decision of Hon’ble Jurisdictional High Court in the case of CIT vs Lok Holdings reported in 189 Taxman 452 (Bom) 13.1. We find that the ld CITA duly appreciated all the contentions of the assessee together with the va…

ITO 9(2)(1), Mumbai vs. Indepesca Overseas P. Ltd, Mumbai

ITA 1711/MUM/2014[2010-11]Status: DisposedITAT Mumbai10 Feb 2016AY 2010-11

For Appellant: S/Shri Vinay Deshmane/Pawan Sharma/Prakash PatodiaFor Respondent: Shri B.C.S. Naik-DR

Section 133(6)Section 142(1)Section 143(3)Section 254(1)

…as filed. The FAA further held that AO had not rejected the veracity of books of account nor had made any observation of incorrectness or incompleteness of books of account u/s. 145(3) of the Act.The FAA referred to the case Sanchita Marine Products Pvt. Ltd.(15 SOT 280) and Hi Lux Automatic (P.)Ltd. (ITAppeal No.A33 of 2007 of Hon’ble Delhi High Court dt.23.3.2009.He also referred to the case of Nikunj Exim Enterprises Pvt. Ltd. of the Hon’ble Jurisdictional Hugh Court. Finally, the FAA directed the AO to delete the entire disallowance made under the head purchase expenses. 4.Before us,the Departmental Represent…