Sarla Handicrafts (P.) Ltd. v. Addl.CIT

124 TTJ 674Income Tax Appellate Tribunal2009#2066 most cited

What is Sarla Handicrafts (P.) Ltd. v. Addl.CIT authority for?

The assessing officer can proceed with a search and seizure assessment under section 153A even if the original return was filed in response to a notice under section 142(1). Surrender of income during a search is a key factor in such assessments.

55

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2015 to 2025.

Also referred to as

Sarla Handicrafts (P.) Ltd. · Addl.CIT · 124 TTJ 674 · ITAT 2009 · section 153A · section 142(1) · search and seizure assessment · surrender of income · assessment procedure

Sections most often in play

Section 143(3)Section 153ASection 132Section 139Section 69BSection 115BBESection 69Section 129

Issues it is cited on

section 153a(b)section 153(a)(1)section 2(45)section 127(2)true and full disclosuresection 10b(8)section 10(1)settlement applicationsection 140surrender of incomesection 139(5)section 80a(5)

Judgments citing Sarla Handicrafts (P.) Ltd. v. Addl.CIT

Dy. C.I.T. Central Cir.-2(2), Nagpur vs. Smt. Anju Saraf, Nagpur

In the result, all the appeals of the revenue, cross objections of the assessee are dismissed and appeals filed by the assessee are allowed

ITA 436/NAG/2016[2005-06]Status: DisposedITAT Nagpur25 Jul 2022AY 2005-06

Bench: Shrisandeepgosain & Shriarunkhodpia

For Appellant: Shri Sudesh BanthiaFor Respondent: Shri Piyush Kolhe
Section 143(3)Section 147Section 153ASection 80I

…o be restricted to the deduction claimed in the original return filed u/s 139(1). Ld CITDR has relied upon the flowing decisions on this objection:- i) Jai Steel (India) Vs ACIT (2013) 26 Taxmann.com 523 (Rajasthan) ii) Suncity Alloys Pvt. Ltd. Vs ACIT (2009) 124 TTJ 674 (Jodhpur) iii) Charchit Agarwal Vs ACIT (2009) 34 SOT 348 (Delhi) 6 Smt. AanjuSaraf 8. Before us, the learned Counsel for the assessee submitted that the issue relating to claim made under section 80IB of the Act has been decided by the Tribunal in assessee’s own case for the assessment year 2005–06, 2006–07 and 2007–08 respectively. Therefore,…

D' Decor Exports P. Ltd., Mumbai vs. Dy CIT-CC-6(4), Mumbai

In the result, appeal filed by the revenue is dismissed

ITA 1057/MUM/2021[2015-16]Status: DisposedITAT Mumbai22 Apr 2022AY 2015-16

Bench: Shri Amarjit Singh, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

For Appellant: Shri Jitendra JainFor Respondent: Shri Sanjeev Kashyap
Section 127(2)Section 143(1)Section 143(2)Section 153A

…chinery. The appellant has relied upon the decisions in the case of CIT vs Continental Warehousing Corporation [374 1TR 645 Bom], Manjula Mangalpabhat Lodha vs DCIT [ITA 3465/Mum/2015], CIT v. Kabul Chawla [380 ITR 573 (Del)], Suncity Alloys (P) Ltd. v. ACIT [124 TTJ 674 (Jod)], Atithi N. Patel [ITA NO: 43/Mum/2010], Saf Yeast Co. Pvt. Ltd. v ACIT {ITA 1074/PN/2007], B.R. Machine Tools P. Ltd. v ACIT {ITA 4174 to 4177/Mum/2013], Gurinder Singh Bawa [ITA No. 2075/Mum/2010], Raksha Chhadwa v ACIT {ITA no. 8576 & 8577/Mum/2010] ands Monoplan Securities Pvt. Ltd. v DCIT (ITA No: 5174/Mum/2007). The facts of the case…

D' Decor Exports P.L Td, Mumbai vs. Dy CIT-CC-6(4), Mumbai

In the result, appeal filed by the revenue is dismissed

ITA 1056/MUM/2021[2016-17]Status: DisposedITAT Mumbai22 Apr 2022AY 2016-17

Bench: Shri Amarjit Singh, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

For Appellant: Shri Jitendra JainFor Respondent: Shri Sanjeev Kashyap
Section 127(2)Section 143(1)Section 143(2)Section 153A

…chinery. The appellant has relied upon the decisions in the case of CIT vs Continental Warehousing Corporation [374 1TR 645 Bom], Manjula Mangalpabhat Lodha vs DCIT [ITA 3465/Mum/2015], CIT v. Kabul Chawla [380 ITR 573 (Del)], Suncity Alloys (P) Ltd. v. ACIT [124 TTJ 674 (Jod)], Atithi N. Patel [ITA NO: 43/Mum/2010], Saf Yeast Co. Pvt. Ltd. v ACIT {ITA 1074/PN/2007], B.R. Machine Tools P. Ltd. v ACIT {ITA 4174 to 4177/Mum/2013], Gurinder Singh Bawa [ITA No. 2075/Mum/2010], Raksha Chhadwa v ACIT {ITA no. 8576 & 8577/Mum/2010] ands Monoplan Securities Pvt. Ltd. v DCIT (ITA No: 5174/Mum/2007). The facts of the case…

D' Decor Exports P. Ltd., Mumbai vs. Dy CIT-CC-6(4), Mumbai

In the result, appeal filed by the revenue is dismissed

ITA 1055/MUM/2021[2017-18]Status: DisposedITAT Mumbai22 Apr 2022AY 2017-18

Bench: Shri Amarjit Singh, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

For Appellant: Shri Jitendra JainFor Respondent: Shri Sanjeev Kashyap
Section 127(2)Section 143(1)Section 143(2)Section 153A

…chinery. The appellant has relied upon the decisions in the case of CIT vs Continental Warehousing Corporation [374 1TR 645 Bom], Manjula Mangalpabhat Lodha vs DCIT [ITA 3465/Mum/2015], CIT v. Kabul Chawla [380 ITR 573 (Del)], Suncity Alloys (P) Ltd. v. ACIT [124 TTJ 674 (Jod)], Atithi N. Patel [ITA NO: 43/Mum/2010], Saf Yeast Co. Pvt. Ltd. v ACIT {ITA 1074/PN/2007], B.R. Machine Tools P. Ltd. v ACIT {ITA 4174 to 4177/Mum/2013], Gurinder Singh Bawa [ITA No. 2075/Mum/2010], Raksha Chhadwa v ACIT {ITA no. 8576 & 8577/Mum/2010] ands Monoplan Securities Pvt. Ltd. v DCIT (ITA No: 5174/Mum/2007). The facts of the case…

D' Decor Exports P. Ltd., Mumbai vs. Dy CIT-CC-6(4), Mumbai

In the result, appeal filed by the revenue is dismissed

ITA 1053/MUM/2021[2012-13]Status: DisposedITAT Mumbai22 Apr 2022AY 2012-13

Bench: Shri Amarjit Singh, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

For Appellant: Shri Jitendra JainFor Respondent: Shri Sanjeev Kashyap
Section 127(2)Section 143(1)Section 143(2)Section 153A

…chinery. The appellant has relied upon the decisions in the case of CIT vs Continental Warehousing Corporation [374 1TR 645 Bom], Manjula Mangalpabhat Lodha vs DCIT [ITA 3465/Mum/2015], CIT v. Kabul Chawla [380 ITR 573 (Del)], Suncity Alloys (P) Ltd. v. ACIT [124 TTJ 674 (Jod)], Atithi N. Patel [ITA NO: 43/Mum/2010], Saf Yeast Co. Pvt. Ltd. v ACIT {ITA 1074/PN/2007], B.R. Machine Tools P. Ltd. v ACIT {ITA 4174 to 4177/Mum/2013], Gurinder Singh Bawa [ITA No. 2075/Mum/2010], Raksha Chhadwa v ACIT {ITA no. 8576 & 8577/Mum/2010] ands Monoplan Securities Pvt. Ltd. v DCIT (ITA No: 5174/Mum/2007). The facts of the case…

D' Decor Exports P. Ltd, Mumbai vs. Dy CIT-CC-6(4_, Mumbai

In the result, appeal filed by the revenue is dismissed

ITA 1052/MUM/2021[2013-14]Status: DisposedITAT Mumbai22 Apr 2022AY 2013-14

Bench: Shri Amarjit Singh, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

For Appellant: Shri Jitendra JainFor Respondent: Shri Sanjeev Kashyap
Section 127(2)Section 143(1)Section 143(2)Section 153A

…chinery. The appellant has relied upon the decisions in the case of CIT vs Continental Warehousing Corporation [374 1TR 645 Bom], Manjula Mangalpabhat Lodha vs DCIT [ITA 3465/Mum/2015], CIT v. Kabul Chawla [380 ITR 573 (Del)], Suncity Alloys (P) Ltd. v. ACIT [124 TTJ 674 (Jod)], Atithi N. Patel [ITA NO: 43/Mum/2010], Saf Yeast Co. Pvt. Ltd. v ACIT {ITA 1074/PN/2007], B.R. Machine Tools P. Ltd. v ACIT {ITA 4174 to 4177/Mum/2013], Gurinder Singh Bawa [ITA No. 2075/Mum/2010], Raksha Chhadwa v ACIT {ITA no. 8576 & 8577/Mum/2010] ands Monoplan Securities Pvt. Ltd. v DCIT (ITA No: 5174/Mum/2007). The facts of the case…

D, Decor Exporter, Mumbai vs. Dy CIT-CC-6(4), Mumbai

In the result, appeal filed by the revenue is dismissed

ITA 1051/MUM/2021[2014-15]Status: DisposedITAT Mumbai22 Apr 2022AY 2014-15

Bench: Shri Amarjit Singh, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

For Appellant: Shri Jitendra JainFor Respondent: Shri Sanjeev Kashyap
Section 127(2)Section 143(1)Section 143(2)Section 153A

…chinery. The appellant has relied upon the decisions in the case of CIT vs Continental Warehousing Corporation [374 1TR 645 Bom], Manjula Mangalpabhat Lodha vs DCIT [ITA 3465/Mum/2015], CIT v. Kabul Chawla [380 ITR 573 (Del)], Suncity Alloys (P) Ltd. v. ACIT [124 TTJ 674 (Jod)], Atithi N. Patel [ITA NO: 43/Mum/2010], Saf Yeast Co. Pvt. Ltd. v ACIT {ITA 1074/PN/2007], B.R. Machine Tools P. Ltd. v ACIT {ITA 4174 to 4177/Mum/2013], Gurinder Singh Bawa [ITA No. 2075/Mum/2010], Raksha Chhadwa v ACIT {ITA no. 8576 & 8577/Mum/2010] ands Monoplan Securities Pvt. Ltd. v DCIT (ITA No: 5174/Mum/2007). The facts of the case…

D, Decor Exporter P. Ltd, Mumbai vs. Dy CIT-CC-6(4), Mumbai

In the result, appeal filed by the revenue is dismissed

ITA 1050/MUM/2021[2014-15]Status: DisposedITAT Mumbai22 Apr 2022AY 2014-15

Bench: Shri Amarjit Singh, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

For Appellant: Shri Jitendra JainFor Respondent: Shri Sanjeev Kashyap
Section 127(2)Section 143(1)Section 143(2)Section 153A

…chinery. The appellant has relied upon the decisions in the case of CIT vs Continental Warehousing Corporation [374 1TR 645 Bom], Manjula Mangalpabhat Lodha vs DCIT [ITA 3465/Mum/2015], CIT v. Kabul Chawla [380 ITR 573 (Del)], Suncity Alloys (P) Ltd. v. ACIT [124 TTJ 674 (Jod)], Atithi N. Patel [ITA NO: 43/Mum/2010], Saf Yeast Co. Pvt. Ltd. v ACIT {ITA 1074/PN/2007], B.R. Machine Tools P. Ltd. v ACIT {ITA 4174 to 4177/Mum/2013], Gurinder Singh Bawa [ITA No. 2075/Mum/2010], Raksha Chhadwa v ACIT {ITA no. 8576 & 8577/Mum/2010] ands Monoplan Securities Pvt. Ltd. v DCIT (ITA No: 5174/Mum/2007). The facts of the case…

DCIT, New Delhi vs. M/S. Taneja Developers & Infrastructure Ltd., New Delhi

In the result all the six appeals in the case of two assesses preferred by the assessee and Ld AO are dismissed

ITA 60/DEL/2014[2007-08]Status: DisposedITAT Delhi25 Jun 2018AY 2007-08

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: Shri Salil Aggarwal, AdvFor Respondent: Shri Vijay Varma, CIT DR
Section 115JSection 132Section 133ASection 143Section 153ASection 68

…elying on the decision of the Hon‟ble Supreme Court in case of CIT versus sun engineering works private limited 107 CTR 209. He also placed the reliance on the decision of Jodhpur bench of tribunal in case of Sun City Alloys private limited versus ACIT (2009) 124 TTJ 674. 26. Consequently he passed order under section 153A read with section 143 (3) of the act on 31/12/2010 determining total income of Rs. 9 372591/– at original return filed by the assessee on 15/11/2007. 27. The assessee aggrieved with the order of the Ld. assessing officer preferred an appeal before the Ld. CIT – A who passed an order on 17/2/201…

M/S. Taneja Developers Infra. Ltd., New Delhi vs. DCIT, New Delhi

In the result all the six appeals in the case of two assesses preferred by the assessee and Ld AO are dismissed

ITA 1944/DEL/2012[2007-08]Status: DisposedITAT Delhi25 Jun 2018AY 2007-08

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: Shri Salil Aggarwal, AdvFor Respondent: Shri Vijay Varma, CIT DR
Section 115JSection 132Section 133ASection 143Section 153ASection 68

…elying on the decision of the Hon‟ble Supreme Court in case of CIT versus sun engineering works private limited 107 CTR 209. He also placed the reliance on the decision of Jodhpur bench of tribunal in case of Sun City Alloys private limited versus ACIT (2009) 124 TTJ 674. 26. Consequently he passed order under section 153A read with section 143 (3) of the act on 31/12/2010 determining total income of Rs. 9 372591/– at original return filed by the assessee on 15/11/2007. 27. The assessee aggrieved with the order of the Ld. assessing officer preferred an appeal before the Ld. CIT – A who passed an order on 17/2/201…

M/S. Taneja Developers Infra. Ltd., New Delhi vs. DCIT, New Delhi

In the result all the six appeals in the case of two assesses preferred by the assessee and Ld AO are dismissed

ITA 1943/DEL/2012[2006-07]Status: DisposedITAT Delhi25 Jun 2018AY 2006-07

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: Shri Salil Aggarwal, AdvFor Respondent: Shri Vijay Varma, CIT DR
Section 115JSection 132Section 133ASection 143Section 153ASection 68

…elying on the decision of the Hon‟ble Supreme Court in case of CIT versus sun engineering works private limited 107 CTR 209. He also placed the reliance on the decision of Jodhpur bench of tribunal in case of Sun City Alloys private limited versus ACIT (2009) 124 TTJ 674. 26. Consequently he passed order under section 153A read with section 143 (3) of the act on 31/12/2010 determining total income of Rs. 9 372591/– at original return filed by the assessee on 15/11/2007. 27. The assessee aggrieved with the order of the Ld. assessing officer preferred an appeal before the Ld. CIT – A who passed an order on 17/2/201…

ACIT, New Delhi vs. M/S. Taneja Developers & Infra Ltd., New Delhi

In the result all the six appeals in the case of two assesses preferred by the assessee and Ld AO are dismissed

ITA 1907/DEL/2012[2006-07]Status: DisposedITAT Delhi25 Jun 2018AY 2006-07

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: Shri Salil Aggarwal, AdvFor Respondent: Shri Vijay Varma, CIT DR
Section 115JSection 132Section 133ASection 143Section 153ASection 68

…elying on the decision of the Hon‟ble Supreme Court in case of CIT versus sun engineering works private limited 107 CTR 209. He also placed the reliance on the decision of Jodhpur bench of tribunal in case of Sun City Alloys private limited versus ACIT (2009) 124 TTJ 674. 26. Consequently he passed order under section 153A read with section 143 (3) of the act on 31/12/2010 determining total income of Rs. 9 372591/– at original return filed by the assessee on 15/11/2007. 27. The assessee aggrieved with the order of the Ld. assessing officer preferred an appeal before the Ld. CIT – A who passed an order on 17/2/201…

Assistant Commissioner Income-Tax vs. D.M. Corporation Pvt. Ltd., Kolhapur

In the result, appeals of Revenue for assessment years 2006-07 to 2009-10 are allowed and for assessment years 2010-11 to 2012-13 are dismissed

ITA 1811/PUN/2014[2012-13]Status: DisposedITAT Pune23 Mar 2018AY 2012-13

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am आयकर अपीऱ सं. / Ita Nos.1805 To 1811/Pun/2014 यििाारण वषा / Assessment Years : 2006-07 To 2012-13 The Asst. Commissioner Of Income Tax, अऩीऱाथी/Appellant Central Circle, Kolhapur …. Vs. D.M. Corporation Pvt. Ltd., 240/B, Mohite House, Gen. Thorat Marg, …. प्रत्यथी / Respondent Tarabai Park, Kolhapur Pan: Aadcm6281H

For Appellant: Ms. Nirupama Kotru, CITFor Respondent: S/Shri Nikhil Pathak /
Section 119(2)Section 132Section 132(4)Section 139(1)Section 143(1)Section 143(3)Section 153ASection 80I

…e following decisions:- i) Charchit Agarwal Vs. ACIT (2009) 34 SOT 348 (Del) ii) CIT Vs. Sun Engineering Works (P.) Ltd. (1992) 198 ITR 297 (SC) iii) Sarla Handicrafts (P.) Ltd. Vs. Addl.CIT (2008) 296 ITR 94 (P&H) iv) Suncity Alloys (P.) Ltd. Vs. ACIT (2009) 124 TTJ 674 (JD) v) Dhanush General Stores Vs. CIT (2011) 339 ITR 651 (Chhattisgarh) vi) Shri Gajendra D. Pawar Vs. DCIT in ITA Nos.1009 to 1012/PUN/2015, relating to assessment years 2005-06 to 2008-09, order dated 31.10.2017 11. The learned Authorized Representative for the assessee in reply, pointed out that the assessee was engaged in development of inf…

Assistant Commissioner Income-Tax vs. D.M. Corporation Pvt. Ltd., Kolhapur

In the result, appeals of Revenue for assessment years 2006-07 to 2009-10 are allowed and for assessment years 2010-11 to 2012-13 are dismissed

ITA 1810/PUN/2014[2011-12]Status: DisposedITAT Pune23 Mar 2018AY 2011-12

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am आयकर अपीऱ सं. / Ita Nos.1805 To 1811/Pun/2014 यििाारण वषा / Assessment Years : 2006-07 To 2012-13 The Asst. Commissioner Of Income Tax, अऩीऱाथी/Appellant Central Circle, Kolhapur …. Vs. D.M. Corporation Pvt. Ltd., 240/B, Mohite House, Gen. Thorat Marg, …. प्रत्यथी / Respondent Tarabai Park, Kolhapur Pan: Aadcm6281H

For Appellant: Ms. Nirupama Kotru, CITFor Respondent: S/Shri Nikhil Pathak /
Section 119(2)Section 132Section 132(4)Section 139(1)Section 143(1)Section 143(3)Section 153ASection 80I

…e following decisions:- i) Charchit Agarwal Vs. ACIT (2009) 34 SOT 348 (Del) ii) CIT Vs. Sun Engineering Works (P.) Ltd. (1992) 198 ITR 297 (SC) iii) Sarla Handicrafts (P.) Ltd. Vs. Addl.CIT (2008) 296 ITR 94 (P&H) iv) Suncity Alloys (P.) Ltd. Vs. ACIT (2009) 124 TTJ 674 (JD) v) Dhanush General Stores Vs. CIT (2011) 339 ITR 651 (Chhattisgarh) vi) Shri Gajendra D. Pawar Vs. DCIT in ITA Nos.1009 to 1012/PUN/2015, relating to assessment years 2005-06 to 2008-09, order dated 31.10.2017 11. The learned Authorized Representative for the assessee in reply, pointed out that the assessee was engaged in development of inf…

Assistant Commissioner Income-Tax vs. D.M. Corporation Pvt. Ltd., Kolhapur

In the result, appeals of Revenue for assessment years 2006-07 to 2009-10 are allowed and for assessment years 2010-11 to 2012-13 are dismissed

ITA 1809/PUN/2014[2010-11]Status: DisposedITAT Pune23 Mar 2018AY 2010-11

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am आयकर अपीऱ सं. / Ita Nos.1805 To 1811/Pun/2014 यििाारण वषा / Assessment Years : 2006-07 To 2012-13 The Asst. Commissioner Of Income Tax, अऩीऱाथी/Appellant Central Circle, Kolhapur …. Vs. D.M. Corporation Pvt. Ltd., 240/B, Mohite House, Gen. Thorat Marg, …. प्रत्यथी / Respondent Tarabai Park, Kolhapur Pan: Aadcm6281H

For Appellant: Ms. Nirupama Kotru, CITFor Respondent: S/Shri Nikhil Pathak /
Section 119(2)Section 132Section 132(4)Section 139(1)Section 143(1)Section 143(3)Section 153ASection 80I

…e following decisions:- i) Charchit Agarwal Vs. ACIT (2009) 34 SOT 348 (Del) ii) CIT Vs. Sun Engineering Works (P.) Ltd. (1992) 198 ITR 297 (SC) iii) Sarla Handicrafts (P.) Ltd. Vs. Addl.CIT (2008) 296 ITR 94 (P&H) iv) Suncity Alloys (P.) Ltd. Vs. ACIT (2009) 124 TTJ 674 (JD) v) Dhanush General Stores Vs. CIT (2011) 339 ITR 651 (Chhattisgarh) vi) Shri Gajendra D. Pawar Vs. DCIT in ITA Nos.1009 to 1012/PUN/2015, relating to assessment years 2005-06 to 2008-09, order dated 31.10.2017 11. The learned Authorized Representative for the assessee in reply, pointed out that the assessee was engaged in development of inf…

Assistant Commissioner Income-Tax vs. D.M. Corporation Pvt. Ltd., Kolhapur

In the result, appeals of Revenue for assessment years 2006-07 to 2009-10 are allowed and for assessment years 2010-11 to 2012-13 are dismissed

ITA 1808/PUN/2014[2009-10]Status: DisposedITAT Pune23 Mar 2018AY 2009-10

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am आयकर अपीऱ सं. / Ita Nos.1805 To 1811/Pun/2014 यििाारण वषा / Assessment Years : 2006-07 To 2012-13 The Asst. Commissioner Of Income Tax, अऩीऱाथी/Appellant Central Circle, Kolhapur …. Vs. D.M. Corporation Pvt. Ltd., 240/B, Mohite House, Gen. Thorat Marg, …. प्रत्यथी / Respondent Tarabai Park, Kolhapur Pan: Aadcm6281H

For Appellant: Ms. Nirupama Kotru, CITFor Respondent: S/Shri Nikhil Pathak /
Section 119(2)Section 132Section 132(4)Section 139(1)Section 143(1)Section 143(3)Section 153ASection 80I

…e following decisions:- i) Charchit Agarwal Vs. ACIT (2009) 34 SOT 348 (Del) ii) CIT Vs. Sun Engineering Works (P.) Ltd. (1992) 198 ITR 297 (SC) iii) Sarla Handicrafts (P.) Ltd. Vs. Addl.CIT (2008) 296 ITR 94 (P&H) iv) Suncity Alloys (P.) Ltd. Vs. ACIT (2009) 124 TTJ 674 (JD) v) Dhanush General Stores Vs. CIT (2011) 339 ITR 651 (Chhattisgarh) vi) Shri Gajendra D. Pawar Vs. DCIT in ITA Nos.1009 to 1012/PUN/2015, relating to assessment years 2005-06 to 2008-09, order dated 31.10.2017 11. The learned Authorized Representative for the assessee in reply, pointed out that the assessee was engaged in development of inf…

Assistant Commissioner Income-Tax vs. D.M. Corporation Pvt. Ltd., Kolhapur

In the result, appeals of Revenue for assessment years 2006-07 to 2009-10 are allowed and for assessment years 2010-11 to 2012-13 are dismissed

ITA 1807/PUN/2014[2008-09]Status: DisposedITAT Pune23 Mar 2018AY 2008-09

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am आयकर अपीऱ सं. / Ita Nos.1805 To 1811/Pun/2014 यििाारण वषा / Assessment Years : 2006-07 To 2012-13 The Asst. Commissioner Of Income Tax, अऩीऱाथी/Appellant Central Circle, Kolhapur …. Vs. D.M. Corporation Pvt. Ltd., 240/B, Mohite House, Gen. Thorat Marg, …. प्रत्यथी / Respondent Tarabai Park, Kolhapur Pan: Aadcm6281H

For Appellant: Ms. Nirupama Kotru, CITFor Respondent: S/Shri Nikhil Pathak /
Section 119(2)Section 132Section 132(4)Section 139(1)Section 143(1)Section 143(3)Section 153ASection 80I

…e following decisions:- i) Charchit Agarwal Vs. ACIT (2009) 34 SOT 348 (Del) ii) CIT Vs. Sun Engineering Works (P.) Ltd. (1992) 198 ITR 297 (SC) iii) Sarla Handicrafts (P.) Ltd. Vs. Addl.CIT (2008) 296 ITR 94 (P&H) iv) Suncity Alloys (P.) Ltd. Vs. ACIT (2009) 124 TTJ 674 (JD) v) Dhanush General Stores Vs. CIT (2011) 339 ITR 651 (Chhattisgarh) vi) Shri Gajendra D. Pawar Vs. DCIT in ITA Nos.1009 to 1012/PUN/2015, relating to assessment years 2005-06 to 2008-09, order dated 31.10.2017 11. The learned Authorized Representative for the assessee in reply, pointed out that the assessee was engaged in development of inf…

Assistant Commissioner Income-Tax vs. D.M. Corporation Pvt. Ltd., Kolhapur

In the result, appeals of Revenue for assessment years 2006-07 to 2009-10 are allowed and for assessment years 2010-11 to 2012-13 are dismissed

ITA 1806/PUN/2014[2007-08]Status: DisposedITAT Pune23 Mar 2018AY 2007-08

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am आयकर अपीऱ सं. / Ita Nos.1805 To 1811/Pun/2014 यििाारण वषा / Assessment Years : 2006-07 To 2012-13 The Asst. Commissioner Of Income Tax, अऩीऱाथी/Appellant Central Circle, Kolhapur …. Vs. D.M. Corporation Pvt. Ltd., 240/B, Mohite House, Gen. Thorat Marg, …. प्रत्यथी / Respondent Tarabai Park, Kolhapur Pan: Aadcm6281H

For Appellant: Ms. Nirupama Kotru, CITFor Respondent: S/Shri Nikhil Pathak /
Section 119(2)Section 132Section 132(4)Section 139(1)Section 143(1)Section 143(3)Section 153ASection 80I

…e following decisions:- i) Charchit Agarwal Vs. ACIT (2009) 34 SOT 348 (Del) ii) CIT Vs. Sun Engineering Works (P.) Ltd. (1992) 198 ITR 297 (SC) iii) Sarla Handicrafts (P.) Ltd. Vs. Addl.CIT (2008) 296 ITR 94 (P&H) iv) Suncity Alloys (P.) Ltd. Vs. ACIT (2009) 124 TTJ 674 (JD) v) Dhanush General Stores Vs. CIT (2011) 339 ITR 651 (Chhattisgarh) vi) Shri Gajendra D. Pawar Vs. DCIT in ITA Nos.1009 to 1012/PUN/2015, relating to assessment years 2005-06 to 2008-09, order dated 31.10.2017 11. The learned Authorized Representative for the assessee in reply, pointed out that the assessee was engaged in development of inf…

Assistant Commissioner Income-Tax vs. D.M. Corporation Pvt. Ltd., Kolhapur

In the result, appeals of Revenue for assessment years 2006-07 to 2009-10 are allowed and for assessment years 2010-11 to 2012-13 are dismissed

ITA 1805/PUN/2014[2006-07]Status: DisposedITAT Pune23 Mar 2018AY 2006-07

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am आयकर अपीऱ सं. / Ita Nos.1805 To 1811/Pun/2014 यििाारण वषा / Assessment Years : 2006-07 To 2012-13 The Asst. Commissioner Of Income Tax, अऩीऱाथी/Appellant Central Circle, Kolhapur …. Vs. D.M. Corporation Pvt. Ltd., 240/B, Mohite House, Gen. Thorat Marg, …. प्रत्यथी / Respondent Tarabai Park, Kolhapur Pan: Aadcm6281H

For Appellant: Ms. Nirupama Kotru, CITFor Respondent: S/Shri Nikhil Pathak /
Section 119(2)Section 132Section 132(4)Section 139(1)Section 143(1)Section 143(3)Section 153ASection 80I

…e following decisions:- i) Charchit Agarwal Vs. ACIT (2009) 34 SOT 348 (Del) ii) CIT Vs. Sun Engineering Works (P.) Ltd. (1992) 198 ITR 297 (SC) iii) Sarla Handicrafts (P.) Ltd. Vs. Addl.CIT (2008) 296 ITR 94 (P&H) iv) Suncity Alloys (P.) Ltd. Vs. ACIT (2009) 124 TTJ 674 (JD) v) Dhanush General Stores Vs. CIT (2011) 339 ITR 651 (Chhattisgarh) vi) Shri Gajendra D. Pawar Vs. DCIT in ITA Nos.1009 to 1012/PUN/2015, relating to assessment years 2005-06 to 2008-09, order dated 31.10.2017 11. The learned Authorized Representative for the assessee in reply, pointed out that the assessee was engaged in development of inf…

DCIT 8(1), Mumbai vs. Suresh Gaggar(HUF), Mumbai

In the result, appeal of the assessee is dismissed

ITA 833/MUM/2015[2007-08]Status: DisposedITAT Mumbai02 Nov 2017AY 2007-08

Bench: Shri B.R. Baskaran, Accountnat Member & Shri Pawan Singhdcit, Central Circle-8(1), Shri Suresh Gaggar (Huf) Room No. 656, 6Th Floor, 41/42, Gaurav Extension, Aayakar Bhavan, M.K. Road, Vs. Gokuldham, Goregaon (East), Mumbai-400020. Mumbai-400063. Pan: Aabhs7971P (Appellant) (Respondent)

For Respondent: Shri Vijay Mehta(DR)
Section 132Section 139(1)Section 143(2)Section 143(3)Section 153ASection 253Section 254(1)

…16 5. DCIT v. Smt. Indra Gaggar in ITA Nos 808,1295, 1294/Mum/2015 for 07 to 2008-09 dated 30.11.2016 6. Narpat Mehta v. ACIT CC 4(1), Mumbai in ITA Nos. 2151 and 2153/Mum/2015 for A.Ys. 2005-06 and 2008-09 dated 30.09.2016. 7. Suncity Alloys (P) Ltd. v. CIT [124 TTJ 674 (Jod)] 8. Atithi N. Pate I [ITA No. 43/Mum/2010 dated 22.08.2012] ITA No. 833/M/2015- Shri Suresh Gaggar (HUF) 4. We have considered the rival submission of the parties and have gone through the orders of authorities below. The AO made the addition of value of cost on share of Vakrangee Software Ltd. of Rs. 21,14,087/- and addition of Rs. 2…