South Yarra Holdings v. ITO

104 Taxmann.com 216High Court2019#6746 most cited

What is South Yarra Holdings v. ITO authority for?

A notice under Section 148 of the Income Tax Act, 1961, is invalid if it is based solely on information received from an investigation wing without any independent verification or tangible material, indicating a lack of application of mind by the Assessing Officer.

17

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2021 to 2026.

Also referred to as

South Yarra Holdings v. ITO · Section 148 · reassessment notice · investigation wing information · tangible material · application of mind · bogus LTCG · penny stock · non-application of mind

Also reported as

263 Taxmann 594

Sections most often in play

Section 147Section 148Section 143(3)Section 151Section 69CSection 10(38)Section 68Section 153A

Issues it is cited on

fresh tangible materialmaterial facts necessary for assessmentfull and true disclosurebogus ltcgbogus long term capital gainkelvinatorlive linkpenny stocksection 10(38)entry operatorlong term capital gainsnon-application of mind

Judgments citing South Yarra Holdings v. ITO

Sunrise Structurals & Engineering Pvt Ltd, Nagpur vs. Assistant/ Deputy Commissioner of Income Tax Circle-4 Nagpur, Nagpur

In the result, appeal filed by the assessee stands allowed

ITA 167/NAG/2025[2019-20]Status: DisposedITAT Nagpur10 Apr 2026AY 2019-20

Bench: Shri Pawan Singh & Shri Khettra Mohan Roysunrise Structural & Acit/Dcit, Circle-4, Engineering P. Ltd., A10, Vs Nagpur Hingna Midc, Nagpur (Urban), Nagpur-440016 Pan : Aaccs 3220 M Assessee Respondent Assessee By : Shri K.P. Dewani, Advocate Revenue By : Shri Surjit Kumar Saha, Sr. Dr Date Of Hearing : 25.02.2026 Date Of Pronouncement : 10.04.2026 O R D E R

For Appellant: Shri K.P. Dewani, AdvocateFor Respondent: Shri Surjit Kumar Saha, Sr. DR
Section 115BSection 143(1)Section 147Section 148Section 148ASection 234BSection 250Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH :: NAGPUR BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER & SHRI KHETTRA MOHAN ROY, ACCOUNTANT MEMBER Sunrise Structural & ACIT/DCIT, Circle-4, Engineering P. Ltd., A10, vs Nagpur Hingna MIDC, Nagpur (Urban), Nagpur-440016 PAN : AACCS 3220 M Assessee Respondent Assessee by : Shri K.P. Dewani, Advocate Revenue by : Shri Surjit Kumar Saha, Sr. DR Date of hearing : 25.02.2026 Date of pronouncement : 10.04.2026 O R D E R PER KHETTRA MOHAN ROY, AM: This appeal by the assessee is directed against the order of Ld. Commissioner of Income Tax (Appeals)/NFAC, Delhi, dated 12/02/…

Income Tax Officer, Ward-1, Jalna vs. Ashish Omprakash Mantri, Jalna

In the result, all the appeals filed by the Revenue are dismissed

ITA 148/PUN/2024[2012]Status: DisposedITAT Pune17 Jul 2025

Bench: Shri R. K. Panda & Ms Astha Chandra

For Appellant: Shri Kishor B PhadkeFor Respondent: Shri Amol Khairnar, CIT-DR
Section 10(38)Section 132Section 143(2)Section 143(3)Section 147Section 148Section 151

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS ASTHA CHANDRA, JUDICIAL MEMBER ITA Nos.140 & 141/PUN/2024 Assessment years : 2011-12 & 2012-13 ITO, Ward-1, Jalna Omprakash Asaram Mantri Vs. Abhay Oil Industries, Plot No.C-231, Old MIDC Area, Jalna – 431203 PAN: AAWPM2711J (Appellant) (Respondent) ITA Nos.142 & 143/PUN/2024 Assessment years : 2011-12 & 2012-13 ITO, Ward-1, Jalna Atul Omprakash Mantri Abhay Oil Industries, Plot No.C-231, Vs. Old MIDC Area, Jalna – 431203 PAN: ABEPM0285E (Appellant) (Respondent) ITA Nos.145 & 146/PUN/2024 Assessment year…

Income Tax Officer, Ward 1, Jalna vs. Ashish Omprakash Mantri, Jalna

ITA 147/PUN/2024[2011]Status: DisposedITAT Pune17 Jul 2025

Bench: Shri R. K. Panda & Ms Astha Chandra

Section 10(38)Section 132Section 143(2)Section 143(3)Section 147Section 148Section 151

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS ASTHA CHANDRA, JUDICIAL MEMBER ITA Nos.140 & 141/PUN/2024 Assessment years : 2011-12 & 2012-13 ITO, Ward-1, Jalna Vs. (Appellant) Omprakash Asaram Mantri Abhay Oil Industries, Plot No.C-231, Old MIDC Area, Jalna – 431203 PAN: AAWPM2711J (Respondent) ITA Nos.142 & 143/PUN/2024 Assessment years : 2011-12 & 2012-13 ITO, Ward-1, Jalna Vs. (Appellant) Atul Omprakash Mantri Abhay Oil Industries, Plot No.C-231, Old MIDC Area, Jalna – 431203 PAN: ABEPM0285E (Respondent) ITA Nos.145 & 146/PUN/2024 Assessment years :…

Income Tax Officer, Ward -1, Jalna vs. Pramila Omprakash Mantri, Jalna

In the result, all the appeals filed by the Revenue are dismissed

ITA 146/PUN/2024[2012]Status: DisposedITAT Pune17 Jul 2025

Bench: Shri R. K. Panda & Ms Astha Chandra

For Appellant: Shri Kishor B PhadkeFor Respondent: Shri Amol Khairnar, CIT-DR
Section 10(38)Section 132Section 143(2)Section 143(3)Section 147Section 148Section 151

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS ASTHA CHANDRA, JUDICIAL MEMBER ITA Nos.140 & 141/PUN/2024 Assessment years : 2011-12 & 2012-13 ITO, Ward-1, Jalna Omprakash Asaram Mantri Vs. Abhay Oil Industries, Plot No.C-231, Old MIDC Area, Jalna – 431203 PAN: AAWPM2711J (Appellant) (Respondent) ITA Nos.142 & 143/PUN/2024 Assessment years : 2011-12 & 2012-13 ITO, Ward-1, Jalna Atul Omprakash Mantri Abhay Oil Industries, Plot No.C-231, Vs. Old MIDC Area, Jalna – 431203 PAN: ABEPM0285E (Appellant) (Respondent) ITA Nos.145 & 146/PUN/2024 Assessment year…

Income Tax Officer, Ward-1, Jalna vs. Pramila Omprakash Mantri, Jalna

In the result, all the appeals filed by the Revenue are dismissed

ITA 145/PUN/2024[2011]Status: DisposedITAT Pune17 Jul 2025

Bench: Shri R. K. Panda & Ms Astha Chandra

For Appellant: Shri Kishor B PhadkeFor Respondent: Shri Amol Khairnar, CIT-DR
Section 10(38)Section 132Section 143(2)Section 143(3)Section 147Section 148Section 151

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS ASTHA CHANDRA, JUDICIAL MEMBER ITA Nos.140 & 141/PUN/2024 Assessment years : 2011-12 & 2012-13 ITO, Ward-1, Jalna Omprakash Asaram Mantri Vs. Abhay Oil Industries, Plot No.C-231, Old MIDC Area, Jalna – 431203 PAN: AAWPM2711J (Appellant) (Respondent) ITA Nos.142 & 143/PUN/2024 Assessment years : 2011-12 & 2012-13 ITO, Ward-1, Jalna Atul Omprakash Mantri Abhay Oil Industries, Plot No.C-231, Vs. Old MIDC Area, Jalna – 431203 PAN: ABEPM0285E (Appellant) (Respondent) ITA Nos.145 & 146/PUN/2024 Assessment year…

Income Tax Officer, Ward-1, Jalna vs. Atul Omprakash Mantri, Jalna

In the result, all the appeals filed by the Revenue are dismissed

ITA 143/PUN/2024[2012]Status: DisposedITAT Pune17 Jul 2025

Bench: Shri R. K. Panda & Ms Astha Chandra

For Appellant: Shri Kishor B PhadkeFor Respondent: Shri Amol Khairnar, CIT-DR
Section 10(38)Section 132Section 143(2)Section 143(3)Section 147Section 148Section 151

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS ASTHA CHANDRA, JUDICIAL MEMBER ITA Nos.140 & 141/PUN/2024 Assessment years : 2011-12 & 2012-13 ITO, Ward-1, Jalna Omprakash Asaram Mantri Vs. Abhay Oil Industries, Plot No.C-231, Old MIDC Area, Jalna – 431203 PAN: AAWPM2711J (Appellant) (Respondent) ITA Nos.142 & 143/PUN/2024 Assessment years : 2011-12 & 2012-13 ITO, Ward-1, Jalna Atul Omprakash Mantri Abhay Oil Industries, Plot No.C-231, Vs. Old MIDC Area, Jalna – 431203 PAN: ABEPM0285E (Appellant) (Respondent) ITA Nos.145 & 146/PUN/2024 Assessment year…

Income Tax Officer, Ward-1, Jalna vs. Atul Omprakash Mantri, Jalna

In the result, all the appeals filed by the Revenue are dismissed

ITA 142/PUN/2024[2011]Status: DisposedITAT Pune17 Jul 2025

Bench: Shri R. K. Panda & Ms Astha Chandra

For Appellant: Shri Kishor B PhadkeFor Respondent: Shri Amol Khairnar, CIT-DR
Section 10(38)Section 132Section 143(2)Section 143(3)Section 147Section 148Section 151

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS ASTHA CHANDRA, JUDICIAL MEMBER ITA Nos.140 & 141/PUN/2024 Assessment years : 2011-12 & 2012-13 ITO, Ward-1, Jalna Omprakash Asaram Mantri Vs. Abhay Oil Industries, Plot No.C-231, Old MIDC Area, Jalna – 431203 PAN: AAWPM2711J (Appellant) (Respondent) ITA Nos.142 & 143/PUN/2024 Assessment years : 2011-12 & 2012-13 ITO, Ward-1, Jalna Atul Omprakash Mantri Abhay Oil Industries, Plot No.C-231, Vs. Old MIDC Area, Jalna – 431203 PAN: ABEPM0285E (Appellant) (Respondent) ITA Nos.145 & 146/PUN/2024 Assessment year…

Income Tax Officer, Ward-1, Jalna vs. Omprakash Asaram Mantri, Jalna

In the result, all the appeals filed by the Revenue are dismissed

ITA 141/PUN/2024[2012]Status: DisposedITAT Pune17 Jul 2025

Bench: Shri R. K. Panda & Ms Astha Chandra

For Appellant: Shri Kishor B PhadkeFor Respondent: Shri Amol Khairnar, CIT-DR
Section 10(38)Section 132Section 143(2)Section 143(3)Section 147Section 148Section 151

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS ASTHA CHANDRA, JUDICIAL MEMBER ITA Nos.140 & 141/PUN/2024 Assessment years : 2011-12 & 2012-13 ITO, Ward-1, Jalna Omprakash Asaram Mantri Vs. Abhay Oil Industries, Plot No.C-231, Old MIDC Area, Jalna – 431203 PAN: AAWPM2711J (Appellant) (Respondent) ITA Nos.142 & 143/PUN/2024 Assessment years : 2011-12 & 2012-13 ITO, Ward-1, Jalna Atul Omprakash Mantri Abhay Oil Industries, Plot No.C-231, Vs. Old MIDC Area, Jalna – 431203 PAN: ABEPM0285E (Appellant) (Respondent) ITA Nos.145 & 146/PUN/2024 Assessment year…

Income Tax Officer, Ward-1, Jalna vs. Omprakash Asaram Mantri, Jalna

In the result, all the appeals filed by the Revenue are dismissed

ITA 140/PUN/2024[2011]Status: DisposedITAT Pune17 Jul 2025

Bench: Shri R. K. Panda & Ms Astha Chandra

For Appellant: Shri Kishor B PhadkeFor Respondent: Shri Amol Khairnar, CIT-DR
Section 10(38)Section 132Section 143(2)Section 143(3)Section 147Section 148Section 151

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS ASTHA CHANDRA, JUDICIAL MEMBER ITA Nos.140 & 141/PUN/2024 Assessment years : 2011-12 & 2012-13 ITO, Ward-1, Jalna Omprakash Asaram Mantri Vs. Abhay Oil Industries, Plot No.C-231, Old MIDC Area, Jalna – 431203 PAN: AAWPM2711J (Appellant) (Respondent) ITA Nos.142 & 143/PUN/2024 Assessment years : 2011-12 & 2012-13 ITO, Ward-1, Jalna Atul Omprakash Mantri Abhay Oil Industries, Plot No.C-231, Vs. Old MIDC Area, Jalna – 431203 PAN: ABEPM0285E (Appellant) (Respondent) ITA Nos.145 & 146/PUN/2024 Assessment year…

Babulal Roshanlal Patni, Nagpur vs. DCIT, Cencir 1(2), Nagpur

In the result, appeals of the assessee’s are allowed

ITA 196/NAG/2024[2015-16]Status: DisposedITAT Nagpur06 Feb 2025AY 2015-16

Bench: Shri V. Durga Rao

For Appellant: Shri K.P. Dewani, AdvocateFor Respondent: Shri Abhay Y. Marathe, Sr. DR
Section 147Section 148Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR “SMC” BENCH : NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER ITA.No.193/NAG./2024 Assessment Year 2015-2016 Taradevi Babulal Patni, The DCIT, Circle-3, Near Jain Temple, Tanga Aaykar Bhavan, Stand, Itwari, NAGPUR. Civil Lines, Telangkhedi vs. PIN – 440 002 Road, NAGPUR – 440 001. PAN AAOPP2630D Maharashtra. Maharashtra. (Appellant) (Respondent) ITA.No.194/NAG./2024 Assessment Year 2015-2016 Patni Housing Private The DCIT, Circle-1(2), Limited, Dharpude Bldg., Aaykar Bhavan, Balraj Marg, Patwardhan Civil Lines, Telangkhedi vs. Ground S.O. NAGPUR Road, NAGPUR – 440 001.…

Patni Housing Private Limited, Nagpur vs. DCIT, Cencir 1(2), Nagpur

In the result, appeals of the assessee’s are allowed

ITA 194/NAG/2024[2015-16]Status: DisposedITAT Nagpur06 Feb 2025AY 2015-16

Bench: Shri V. Durga Rao

For Appellant: Shri K.P. Dewani, AdvocateFor Respondent: Shri Abhay Y. Marathe, Sr. DR
Section 147Section 148Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR “SMC” BENCH : NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER ITA.No.193/NAG./2024 Assessment Year 2015-2016 Taradevi Babulal Patni, The DCIT, Circle-3, Near Jain Temple, Tanga Aaykar Bhavan, Stand, Itwari, NAGPUR. Civil Lines, Telangkhedi vs. PIN – 440 002 Road, NAGPUR – 440 001. PAN AAOPP2630D Maharashtra. Maharashtra. (Appellant) (Respondent) ITA.No.194/NAG./2024 Assessment Year 2015-2016 Patni Housing Private The DCIT, Circle-1(2), Limited, Dharpude Bldg., Aaykar Bhavan, Balraj Marg, Patwardhan Civil Lines, Telangkhedi vs. Ground S.O. NAGPUR Road, NAGPUR – 440 001.…

Taradevi Babulal Patni, Nagpur vs. DCIT, Circle-3, Nagpur

In the result, appeals of the assessee’s are allowed

ITA 193/NAG/2024[2015-16]Status: DisposedITAT Nagpur06 Feb 2025AY 2015-16

Bench: Shri V. Durga Rao

For Appellant: Shri K.P. Dewani, AdvocateFor Respondent: Shri Abhay Y. Marathe, Sr. DR
Section 147Section 148Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR “SMC” BENCH : NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER ITA.No.193/NAG./2024 Assessment Year 2015-2016 Taradevi Babulal Patni, The DCIT, Circle-3, Near Jain Temple, Tanga Aaykar Bhavan, Stand, Itwari, NAGPUR. Civil Lines, Telangkhedi vs. PIN – 440 002 Road, NAGPUR – 440 001. PAN AAOPP2630D Maharashtra. Maharashtra. (Appellant) (Respondent) ITA.No.194/NAG./2024 Assessment Year 2015-2016 Patni Housing Private The DCIT, Circle-1(2), Limited, Dharpude Bldg., Aaykar Bhavan, Balraj Marg, Patwardhan Civil Lines, Telangkhedi vs. Ground S.O. NAGPUR Road, NAGPUR – 440 001.…

Dayal Cotspin Limited, Akola vs. ACIT, Akola Circle, Akola

In the result, appeal filed by the assessee is allowed

ITA 87/NAG/2024[2012-13]Status: DisposedITAT Nagpur12 Dec 2024AY 2012-13

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Kishore P. DewaniFor Respondent: Shri Abhay Y. Marathe
Section 132(1)Section 142(1)Section 143Section 143(3)Section 147Section 148Section 154Section 234ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI K.M. ROY, ACCOUNTANT, MEMBER ITA no.87/Nag./2024 (Assessment Year : 2012–13) Dayal Cotspin Ltd. New Radhakishan Plots ……………. Appellant Akola 444 001 PAN – AACCD4041K v/s Asstt. Commissioner of Income Tax ……………. Respondent Akola Circle, Akola Assessee by : Shri Kishore P. Dewani Revenue by : Shri Abhay Y. Marathe Date of Hearing – 26/11/2024 Date of Order – 12/12/2024 O R D E R PER K.M. ROY, A.M. This appeal by the assessee is against the impugned order dated 04/01/2024, passed by the learned Commissio…

Dinesh Prabhudas Hingoo, Jogeshwari (W), Mumbai vs. ACIT Circle-31(1), Mumbai

In the result, the appeal filed by the Assessee stands allowed

ITA 667/MUM/2024[2011-12]Status: DisposedITAT Mumbai11 Oct 2024AY 2011-12

Bench: Shri Narender Kumar Choudhry & Shri Girish Agrawalassessment Year: 2011-12

For Appellant: Shri Ravindra Poojari, A.RFor Respondent: Shri H.M. Bhatt, Sr. D.R
Section 10(38)Section 131Section 143(1)Section 148Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “D”, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2011-12 Shri Dinesh Prabhudas Hingoo, ACIT Circle-31(1), CTS No.500, Lovely Home, Kautilya Bhavan, Vaishali Nagar, Vs. Mumbai-400051 Jogeshwari (W), Mumbai – 400 102 PAN: AAWPH6472K (Appellant) (Respondent) Assessment Year: 2011-12 DCIT 41(4)(1), Shri Dinesh Prabhudas Room No.425, Kautilya Bhawan, Hingoo, G Block BKC, CTS No.500, Lovely Home, Bandra Kurla Complex, Vs. Vaishali Nagar, Bandra East, Jogeshwari (W), Mumbai-400051 Mumbai – 4…

DCIT 41(4)(1), Room No, Kautilya Bhawan, G Block, Bkc, Mumbai vs. Dinesh Prabhudas Hingoo, Jogeshwari(W), Mumbai

In the result, the appeal filed by the Assessee stands allowed

ITA 1348/MUM/2024[2011-12]Status: DisposedITAT Mumbai11 Oct 2024AY 2011-12

Bench: Shri Narender Kumar Choudhry & Shri Girish Agrawalassessment Year: 2011-12

For Appellant: Shri Ravindra Poojari, A.RFor Respondent: Shri H.M. Bhatt, Sr. D.R
Section 10(38)Section 131Section 143(1)Section 148Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “D”, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2011-12 Shri Dinesh Prabhudas Hingoo, ACIT Circle-31(1), CTS No.500, Lovely Home, Kautilya Bhavan, Vaishali Nagar, Vs. Mumbai-400051 Jogeshwari (W), Mumbai – 400 102 PAN: AAWPH6472K (Appellant) (Respondent) Assessment Year: 2011-12 DCIT 41(4)(1), Shri Dinesh Prabhudas Room No.425, Kautilya Bhawan, Hingoo, G Block BKC, CTS No.500, Lovely Home, Bandra Kurla Complex, Vs. Vaishali Nagar, Bandra East, Jogeshwari (W), Mumbai-400051 Mumbai – 4…

ACIT 3(1)(1), Mumbai vs. Bajaj Hindustan Sugar Ltd, Mumbai

In the result, the cross objections of the assessee for both the years are allowed and the appeals of the Revenue for both the years are dismissed

ITA 2725/MUM/2017[2006-07]Status: DisposedITAT Mumbai30 Aug 2021AY 2006-07
Section 139(1)Section 143(3)Section 148Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘B‘ BENCH MUMBAI BEFORE: SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI M.BALAGANESH, ACCOUNTANT MEMBER & ACIT-3(1)(1) Vs. M/s. Bajaj Hindusthan R.No.607, Aayakar Bhavan Sugar Ltd., (Formerly Bajaj Mumbai – 400 020 Hindusthan Ltd., 2nd Floor, Bajaj Bhavan, 226, Nariman Point Mumbai – 400 021 PAN/GIR No. AAACB4351J (Appellant) .. (Respondent) CO No.262/Mum/2018 (Arising out of ITA No.2725/Mum/2017 (Assessment Year :2006-07) & CO No.263/Mum/2018 (Arising out of ITA No.2726/Mum/2017 (Assessment Year :2007-08) M/s. Bajaj Hindusthan Vs. ACIT-3(1)(1) Sugar Ltd., (Formerly R.No.607,…

DCIT 8(2)(1), Mumbai vs. Shradha Tradelinks P. Ltd, Mumbai

ITA 656/MUM/2016[2008-09]Status: DisposedITAT Mumbai08 Apr 2021AY 2008-09

Bench: Shri Shamim Yahya () & Shri Ravish Sood () Deputy Commissioner Of M/S Shradha Tradelinks Income Tax-8(2)(1), Vs. Pvt. Ltd., 1108, Dalamal Aayakar Bhavan, Room Tower, Free Press No. 624, M.K. Road, Journal Marg, Mumbai – 400 020 Nariman Point, Mumbai – 400 021 Pan No. Aafcs1489R (Assessee) (Revenue) C.O No.323/Mum/2017 (Arising Out Of Ita No. 656/Mum/2016) (Assessment Year: 2008-09) M/S Shradha Tradelinks Deputy Commissioner Of Pvt. Ltd. Vs. Income Tax, Circle 7(2), 1108, Dalamal Tower, Aayakar Bhavan, Free Press Journal Marg, Mumbai – 400 020 Nariman Point, Mumbai – 400 021 Pan No. Aafcs1489R (Assessee) (Revenue) Assessee By : Shri Paresh Shaparia, A.R Revenue By : Shri R. Manjunatha Swamy, Cit D.R Date Of Hearing : 13/01/2021 Date Of Pronouncement : 08/04/2021

For Appellant: Shri Paresh Shaparia, A.RFor Respondent: Shri R. Manjunatha Swamy, CIT D.R
Section 132Section 143(3)Section 147

…ITA No. 656/Mum/2016 AND C.O No. 323/Mum/2017 1 (Arising out of ITA No.656/Mum/2016) A.Y. 2008-09 DCIT Vs. M/s Shradha Tradelinks Pvt. Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E” MUMBAI BEFORE SHRI SHAMIM YAHYA (ACCOUNTANT MEMBER) AND SHRI RAVISH SOOD (JUDICIAL MEMBER) Deputy Commissioner of M/s Shradha Tradelinks Income Tax-8(2)(1), Vs. Pvt. Ltd., 1108, Dalamal Aayakar Bhavan, Room Tower, Free Press No. 624, M.K. Road, Journal Marg, Mumbai – 400 020 Nariman Point, Mumbai – 400 021 PAN No. AAFCS1489R (Assessee) (Revenue) C.O No.323/MUM/2017 (Arising out of ITA No. 656/Mum/2016) (Assessment…

South Yarra Holdings v. ITO (104 Taxmann.com 216) — Cited in 17 Judgments | BharatTax