United Electrical Company Pvt. Ltd. v. CIT

236 ITR 832High Court1999#1065 most cited

What is United Electrical Company Pvt. Ltd. v. CIT authority for?

For initiating reassessment proceedings under Section 147 read with Section 148, the Assessing Officer must have reason to believe that income has escaped assessment. At the initiation stage, the formation of a reasonable belief is sufficient, not a conclusive finding of facts.

102

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2010 to 2025.

Also referred to as

United Electrical Company Pvt. Ltd. v. CIT · Section 147 · Section 148 · reason to believe · escapement of income · reassessment proceedings · formation of reasonable belief

Sections most often in play

Section 143(3)Section 147Section 148Section 131Section 142(1)Section 144BSection 14ASection 250

Issues it is cited on

full and true disclosuremere change of opinionkelvinatorchange of opinionprincipal officerlive linkincome escaping assessmentsection 144c(1)reason to believeescapement of incomeborrowed satisfactiontangible material

Judgments citing United Electrical Company Pvt. Ltd. v. CIT

Ajabnarayan S. Pandey, Mumbai vs. ITO 20(1)(1), Mumbai

Appeal of the assessee is allowed

ITA 1278/MUM/2016[2008-09]Status: DisposedITAT Mumbai24 Mar 2023AY 2008-09

Bench: Shri Amit Shukla, Jm & Shri S Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No.1278/Mum/2016 (निर्धारणवर्ा / Assessment Year: 2008-09) Ajabnarayan S. Pandey Income Tax Officer 20(1)(1) 5/7, Moden Town, Off Room No. 702, 7Th Floor, बिधम/ Mahakali Caves Road, Piramal Chamber, Lalbaug, Andheri (E), Mumbai- Parel, Mumbai 400012 Vs. 400093 स्थायीलेखासं./जीआइआरसं./Pan No Afupp9294A (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant By : None प्रत्यथीकीओरसे/Respondent By : Shri Manoj Kumar Sinha, Sr. Ar. सुनवाईकीतारीख/ : 28.12.2022 Date Of Hearing घोषणाकीतारीख / Date Of Pronouncement : 24.03.2023

For Appellant: NoneFor Respondent: Shri Manoj Kumar Sinha
Section 143(3)Section 147Section 147bSection 148Section 438

…has followed the proper procedure of law and the reopening has been done on the basis of material available with him showing the under assessment of income and he referred to judgment Hon’ble Gujarat High Court in the case of Praful Chunnilal Patel Vs. ACIT, 236 ITR 832 (GUGO Gujarat). 8. None appear on behalf of the assessee and therefore, appeal is being decided on the basis of material available on record and the paper book filed by the Assessee. 9. Since, assessee has only challenged the validity of reopening and, therefore we are confining our decision only on the validity of reopening u/s. 147. 10. As di…

DCIT 13(1)(2), Mumbai vs. Pebble Bay Developers P.Ltd, Mumbai

In the result, appeal of the In the result, appeal of the Revenue is allowed for statistical purposes, is allowed for statistical purposes, whereas the application of the assessee under rule 27 is ...

ITA 5744/MUM/2017[2008-09]Status: DisposedITAT Mumbai21 Oct 2022AY 2008-09

Bench: Shri Om Prakash Kant () & Shri Pavan Kumar Gadale () Assessment Year: 2008-09 Dy. Commissioner Of Income- M/S Pebble Bay Developers Tax-13(1)(2), Pvt. Ltd., 2Nd Floor, Room No. 218, Vs. Raheja Chambers, Linking Aayakar Bhavan, M.K. Road, Road, Main Avenue Santacruz Mumbai-400020. (West), Mumbai-400054. Pan No. Aaccg 1645 E Appellant Respondent Revenue By : Ms. Vranda Matkari, Dr Assessee By : Mr. Nishit Gandhi, Ar Date Of Hearing : 26/08/2022 Date Of Pronouncement : 21/10/2022

For Appellant: Mr. Nishit Gandhi, ARFor Respondent: Ms. Vranda Matkari, DR
Section 143(1)Section 148Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI PAVAN KUMAR GADALE (JUDICIAL MEMBER) Assessment Year: 2008-09 Dy. Commissioner of Income- M/s Pebble Bay Developers tax-13(1)(2), Pvt. Ltd., 2nd floor, Room No. 218, Vs. Raheja Chambers, Linking Aayakar Bhavan, M.K. Road, Road, Main Avenue Santacruz Mumbai-400020. (West), Mumbai-400054. PAN No. AACCG 1645 E Appellant Respondent Revenue by : Ms. Vranda Matkari, DR Assessee by : Mr. Nishit Gandhi, AR Date of Hearing : 26/08/2022 Date of pronouncement : 21/10/2022 ORDER PER OM PRAKASH KANT, AM This…

Raymon Patel Gelatine Pvt.Ltd., Baroda vs. The Income Tax Officer, Ward-4(2), Baroda

In the result, appeals of the assessee are partly allowed

ITA 2078/AHD/2012[2008-09]Status: DisposedITAT Ahmedabad12 Oct 2022AY 2008-09

Bench: Mrs.Annapurna Gupta & Miss Suchitra Kamble

For Appellant: Shri M.K. Patel, AdvocateFor Respondent: Shri Atul Pandey, Sr.DR
Section 143(3)Section 147Section 250(6)Section 40

…ficer has not made any opinion or has not considered a particular item at the time of passing of original assessment order. This is evident from the following parts of the judgment of honourable Gujarat High Court in the case of Praful Chunilal Patel, [1999] 236 ITR 832 (GUJ.): "In cases where the Assessing Officer has not made an assessment of any item of income chargeable to tax while passing the assessment order in the relevant assessment year, it cannot be said that such income was subjected to an assessment. In the assessment proceedings, the Assessing Officer would ascertain on consideration of all releva…

Raymon Patel Gelatine Pvt.Ltd., Baroda vs. The Income Tax Officer, Ward-4(2), Baroda

In the result, appeals of the assessee are partly allowed

ITA 1591/AHD/2012[2005-06]Status: DisposedITAT Ahmedabad12 Oct 2022AY 2005-06

Bench: Mrs.Annapurna Gupta & Miss Suchitra Kamble

For Appellant: Shri M.K. Patel, AdvocateFor Respondent: Shri Atul Pandey, Sr.DR
Section 143(3)Section 147Section 250(6)Section 40

…ficer has not made any opinion or has not considered a particular item at the time of passing of original assessment order. This is evident from the following parts of the judgment of honourable Gujarat High Court in the case of Praful Chunilal Patel, [1999] 236 ITR 832 (GUJ.): "In cases where the Assessing Officer has not made an assessment of any item of income chargeable to tax while passing the assessment order in the relevant assessment year, it cannot be said that such income was subjected to an assessment. In the assessment proceedings, the Assessing Officer would ascertain on consideration of all releva…

Sabari Foundations P Ltd., Chennai vs. ITO Corporate Ward 6(1), Chennai

In the result, the appeal of the Assessee in I

ITA 2744/CHNY/2017[2010-11]Status: DisposedITAT Chennai09 Sept 2022AY 2010-11

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A No.:2744/Chny/2017 िनधा"रण वष"/ Assessment Year 2010 - 2011

For Appellant: Mr. N. Arjun Raj, AdvocateFor Respondent: Mr. P. Sajit Kumar, JCIT
Section 143(3)Section 147Section 148

…ssee challenged the validity of re-opening of the assessment but the Commissioner of Income Tax (Appeals) relying on the decision of the Hon’ble Gujarat High Court in the case of Praful Chunilal Patel Vs. the Assistant Commissioner of Income Tax reported in 236 ITR 832 and :: 5 :: I.T.A No.:2744/CHNY/2017 the decision of the Hon’ble Punjab and Haryana High Court in the case of the Venus Industrial Corporation Vs. The Assistant Commissioner of Income Tax reported in 236 ITR 742 and the decision of the Hon’ble Bombay High Court in the case of Export Credit Guarantee Corporation of India Vs. Additional Commis…

Shri Amit Mangilal Jain, Mumbai vs. ACIT, - 33(1), Mumbai

In the result, the appeals filed by the assessee are dismissed and the appeals filed by the revenue are allowed for statistical purposes

ITA 3331/MUM/2019[2009-10]Status: HeardITAT Mumbai24 Aug 2022AY 2009-10

Bench: Shri Pramod Kumar & Shri Pavan Kumar Gadaleita No. 3331 & 3332/Mum/2019 (A.Ys: 2009-10 & 2010-11) Shri Amit Mangilal Jain Vs. Acit – 33(1) 2Nd Floor, Arkade House, 103, 1St Floor, Atmaram Sawnt Marg, Eastern House, Kandivali (E), Nariman Point, Mumbai – 400101. Mumbai – 400021. Pan/Gir No. : Aabpj0925G Appellant .. Respondent

For Appellant: Shri Naresh JainFor Respondent: Shri Krishna Kumar.DR
Section 131Section 143(2)Section 143(3)Section 147Section 148Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI PRAMOD KUMAR, VICE PRESIDENT & SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA No. 3331 & 3332/Mum/2019 (A.Ys: 2009-10 & 2010-11) Shri Amit Mangilal Jain Vs. ACIT – 33(1) 2nd Floor, Arkade House, 103, 1st Floor, Atmaram Sawnt Marg, Eastern House, Kandivali (E), Nariman Point, Mumbai – 400101. Mumbai – 400021. PAN/GIR No. : AABPJ0925G Appellant .. Respondent ITA No. 4158 & 4159/Mum/2019 (A.Ys: 2009-10 & 2010-11) ACIT – 33(1) Vs. Shri Amit Mangilal 103, 1st Floor, Eastern Jain House, Nariman Point, 2nd Floor, Arkade Mumbai – 400021 House, Atmaram…

Hitesh Chhatwal, Mumbai vs. DCIT CC -5(4), Mumbai

In the result, the appeals of the assessee are allowed while for the appeal of the revenue are dismissed

ITA 6418/MUM/2019[2011-12]Status: DisposedITAT Mumbai24 Jun 2022AY 2011-12

Bench: Shri Pavan Kumar Gadale & Shri Amarjit Singh

For Appellant: Mani JainFor Respondent: Vinay Sinha
Section 54F

…Distributors P. Ltd. (2019) 302 CTR (Guj) 676. 4.7. The action u/s.147 is possible despite complete disclosure of material facts if there is any escapement of income in assessment proceedings-refer Praful Chunilal Patel, ‘Vasant Chunilal Patel vs. ACIT (1999) 236 ITR 832, 840 (Guj), Stock Exchange vs. ACIT (1997) 227 ITR 906 (Guj) and ITO vs. Labjmani Mewal Das (1976) 103 ITR 437 (SC). 4.8. In the present case though there is previous order of assessment, there is not question of change of opinion when none is expressed. The assessing officer can form reasons to believe that income has escaped assessment by exam…

M/S. Orissa Mining Corporation Limited, Bhubaneswar vs. ACIT, Circle-2(1), Bhubaneswar

In the result, appeal filed by the assessee is partly allowed

ITA 37/CTK/2019[2013-14]Status: DisposedITAT Cuttack21 Jun 2022AY 2013-14

Bench: Shri George Mathan & Shri Arun Khodpiam/S Orissa Mining Corporation Ltd., Omc House, Post Box No.34, Bhubaneswar-01 Pan No.Aaaco 3324 L …………….. Assessee Versus Acit, Circle-2(1), Bhubaneswar ………………Revenue

Section 147

…e present case. d) Reliance is also placed on the decision of Hon'ble Mumbai High Court in the case of Ipca limited vs. DCIT (251 ITR 420) wherein it was held relying on the decision of Hon'ble Gujarat High Court in the case of Praful Chunilal Patel vs. ACIT (236 ITR 832) that where the Assessing Officer has overlooked something at the time of the original assessment, which he ought to have looked into and which has resulted in the income escaping assessment, then reassessment within four years was permissible. It was also held that said case was not based on change of opinion. It was based on 5 the Assessing Off…

M/S. Satyam Realtors P. Ltd., Mumbai vs. Dy CIT CC-5(4)Dy CIT CC-5(4), Mumbai

In the result, appeal by the assessee stands partly allowed

ITA 552/MUM/2021[2013-14]Status: DisposedITAT Mumbai25 Mar 2022AY 2013-14

Bench: Shri Shamim Yahya

Section 147Section 148Section 234B

…xmiraj Distributors P. Ltd. (2019) 302 CTR (Guj) 676. The action u/s.147 is possible despite complete disclosure of material facts if there is any escapement of income in assessment proceedings-refer PrafulChunilcd Patel, Vasant Chunilal Patel vs. ACIT (1999) 236 ITR 832, 840 (Guj), Stock Exchange vs. ACIT (1997) 227 JTR 906 (Guj) and JTO vs. LabjmaniMewal Das (1976) 103 ITR 437 (SC). In the present case, though there is previous order of assessment, the assessing officer can form reasons to believe that income has escaped assessment by examining the very return/documents accompanying the return. Refer Indulata…

Chirag Ishwarbhai Patel, Ahmedabad vs. The ITO, Ward-7(2)(1), Ahmedabad

In the result, the appeal of the assessee is allowed

ITA 1192/AHD/2019[2010-11]Status: DisposedITAT Ahmedabad28 Feb 2022AY 2010-11

Bench: Shri Waseem Ahmed & Ms Madhumita Royआयकर अपील सं./Ita No. 1182 & 1192/Ahd/2019 िनधा"रण वष"/Asstt. Year: 2010-11 Chirag Ishwarbhai Patel, I.T.O., 49 Dharamanth Prabhu Society, Vs. Ward-3(3)(6), Near Adishawar Society, Ahmedabad. Nikol Road, Naroda, Ahmedabad.

For Appellant: Shri Prakash D. Shah, A.RFor Respondent: Shri Purushottam Kumar, Sr.D.R
Section 143(2)Section 143(3)Section 147Section 148Section 234ASection 271(1)(c)

…against assesses was justified" 2.4. Further, the appellant has also not brought any specific evidences suggesting that this issue was considered in original Assessment Proceedings. The Hon'ble Gujarat High Court in the case of Praful Chunilal Patel v/s ACIT, 236 ITR 832 (Guj) has held as under: j "Section 147 of the Income-tax Act, 1961 - Income escaping assessment - General - Assessment year 1991-92 - Whether power to make assessment or reassessment within four years of end of relevant assessment year would be attracted even in cases where there has been a complete disclosure of all relevant facts upon which a…

Chirag Ishwarbhai Patel, Ahmedabad vs. The ITO, Ward-3(3)(6), Ahmedabad

In the result, the appeal of the assessee is allowed

ITA 1182/AHD/2019[2010-11]Status: DisposedITAT Ahmedabad28 Feb 2022AY 2010-11

Bench: Shri Waseem Ahmed & Ms Madhumita Royआयकर अपील सं./Ita No. 1182 & 1192/Ahd/2019 िनधा"रण वष"/Asstt. Year: 2010-11 Chirag Ishwarbhai Patel, I.T.O., 49 Dharamanth Prabhu Society, Vs. Ward-3(3)(6), Near Adishawar Society, Ahmedabad. Nikol Road, Naroda, Ahmedabad.

For Appellant: Shri Prakash D. Shah, A.RFor Respondent: Shri Purushottam Kumar, Sr.D.R
Section 143(2)Section 143(3)Section 147Section 148Section 234ASection 271(1)(c)

…against assesses was justified" 2.4. Further, the appellant has also not brought any specific evidences suggesting that this issue was considered in original Assessment Proceedings. The Hon'ble Gujarat High Court in the case of Praful Chunilal Patel v/s ACIT, 236 ITR 832 (Guj) has held as under: j "Section 147 of the Income-tax Act, 1961 - Income escaping assessment - General - Assessment year 1991-92 - Whether power to make assessment or reassessment within four years of end of relevant assessment year would be attracted even in cases where there has been a complete disclosure of all relevant facts upon which a…

Jsk Industries Private Limited, Mumbai vs. DCIT CC-8(1), Mumbai

ITA 5891/MUM/2019[2010-11]Status: DisposedITAT Mumbai28 Oct 2021AY 2010-11

Bench: Shri Rajesh Kumar & Shri Amarjit Singh

Section 147Section 68

…oever vague and indefinite or distant, remote and farfetched, which would warrant the formation of the belief relating to escapement of the income of the assessee from assessments. ..." (p. 448) 8.34 In Praful Chunilal Patel v. M.J. Makwana, Asstt. CIT[1999] 236 ITR 832, a Division Bench of the Gujarat High Court, incorporated the word 'reason' in the phrase 'reason to believe' in the following words : "... The word 'reason' in the phrase 'reason to believe' would mean cause or justification. If the Assessing Officer has a cause or justification to think or suppose that income had escaped assessment, he can be…

Nitan Chhatwal, Mumbai vs. DCIT CC -5(4), Mumbai

In the result, the appeal of the assessee in ITA

ITA 6422/MUM/2019[2011-12]Status: DisposedITAT Mumbai25 Oct 2021AY 2011-12

Bench: Shri Rajesh Kumar, Am & Shri Ravish Sood, Jm

For Appellant: Shri Rahul RamanFor Respondent: Shri Mani Jain
Section 132Section 143(3)Section 147Section 148Section 148(2)Section 14A

…Distributors P. Ltd. (2019) 302 CTR (Guj) 676. 4.7. The action u/s.147 is possible despite complete disclosure of material facts if there is any escapement of income in assessment proceedings-refer Prafut Chunilal Patel, Vasant Chunilal Patel vs. ACIT (1999) 236 ITR 832, 840 (Guj), Stock Exchange vs. ACJT (1997) 227 YTR 906 (Guj) and JTO vs. Labjmani Mewal Das (1976) 103 ITR 437 (SC). 4.8. In the present case, though there is previous. order of assessment, there is no question of change of opinion when none is expressed. The assessing officer can form reasons to believe that income has escaped assessment by exa…

DCIT-CC-5(4), Mumbai vs. Shri Nitan Chhatwal, Mumbai

In the result, the appeal of the assessee in ITA

ITA 6351/MUM/2019[2011-12]Status: DisposedITAT Mumbai25 Oct 2021AY 2011-12

Bench: Shri Rajesh Kumar, Am & Shri Ravish Sood, Jm

For Appellant: Shri Rahul RamanFor Respondent: Shri Mani Jain
Section 132Section 143(3)Section 147Section 148Section 148(2)Section 14A

…Distributors P. Ltd. (2019) 302 CTR (Guj) 676. 4.7. The action u/s.147 is possible despite complete disclosure of material facts if there is any escapement of income in assessment proceedings-refer Prafut Chunilal Patel, Vasant Chunilal Patel vs. ACIT (1999) 236 ITR 832, 840 (Guj), Stock Exchange vs. ACJT (1997) 227 YTR 906 (Guj) and JTO vs. Labjmani Mewal Das (1976) 103 ITR 437 (SC). 4.8. In the present case, though there is previous. order of assessment, there is no question of change of opinion when none is expressed. The assessing officer can form reasons to believe that income has escaped assessment by exa…

Life Insurance Corporation of India, Mumbai vs. DCIT 3(2)(1), Mumbai

In the result, the appeal is allowed in the terms indicated above

ITA 3402/MUM/2019[2007-08]Status: DisposedITAT Mumbai28 Jul 2021AY 2007-08

Bench: Us Are As Follows:-

Section 143(3)Section 147Section 148

…n was hidden by the assessee and was not in the knowledge of the Assessing Officer. In fact there is no change of opinion in the matter as no opinion whatsoever was formed by the Assessing Officer. The Gujarat High Court in the case of Praful C Patel vs. ACIT 236 ITR 832 observed as under:- The cases of underassessment or excessive relief which are deemed cases of escapement of income leave no scope for an argument that they are not cases of income having escaped assessment. If the Assessing Officer prima facie finds or discovers that the case falls in any of the clauses of Explanation 2, then those cases will b…

The A C I T Central-II, Bhopal vs. S V Infra Developers, Bhopal

In the result both the appeals of the Revenue are dismissed

ITA 657/IND/2019[2014-15]Status: DisposedITAT Indore25 Mar 2021AY 2014-15

Bench: Hon'Ble Kul Bharat & Hon'Ble Manish Borad

Section 132Section 132(4)Section 143(3)

…ssioner of Central Excise Kolkata in Civil Appeal No.248 of 2006 has held that in absence of cross-examination of parties, the assessment proceedings to be quashed. Further, the Hon'ble Gujarat High Court in the case of Praful Chunilal Patel Vs. M.J. Makwana [236 ITR 832 (Guj)] and JCIT & Ors. Vs. George Willimson (Assam) Ltd. [258 ITR 126 (Guj)] has held that statement of third party cannot be relied upon without having any corroborative evidence. 61 Shri Nitin Agrawal & S.V. Infra Developers IT(SS)A No.182/Ind/2019,ITA No.657/Ind/2019 Similarly, Hon'ble Supreme Court in the case of Kishanchand Chellaram V/So C…

Addl. CIT, New Delhi vs. M/S. Ircon International Ltd., New Delhi

In the result, the appeal of the Revenue is accordingly dismissed

ITA 3768/DEL/2017[2009-10]Status: DisposedITAT Delhi22 Jan 2021AY 2009-10

Bench: Shri Amit Shukla & Shri O.P. Kant[Through Video Conferencing]

Section 143(3)Section 148

…s not arise. The Ld. DR also relied on the decision of the Hon’ble Delhi High Court in the case of Bawa Abhai Singh Vs DCIT (2001), 253 ITR 83 (Del) and decision of Hon’ble Gujrat High Court in the case of 6 Praful Chunnilal Patel Vs M. J. Makwana CIT, (1999) 236 ITR 832 (Guj). 4. The Ld. Counsel of the assessee filed a paper-book electronically containing pages 1 to 211. He submitted that disclosure of the facts relating to Iraqi dues was made in note No.14 of schedule ‘R” of balance-sheet of the assessee company and this note was appearing in assessee’s accounts for more than last 10 years. He submitted that du…

The ACIT (Central), Ujjain vs. M/S. Vyanktesh Plastics & Packaging (P) Ltd., Ujjain

ITA 737/IND/2019[2015-16]Status: DisposedITAT Indore11 Jan 2021AY 2015-16

Bench: Justice P.P. Bhatt, Hon'Ble & Hon'Ble Manish Boradvirtual Hearing Assessment Year: 2016-17 M/S. Ariba Foods Pvt. Acit (Central), Vs. Ltd, 101, Gold Star Building, Ujjain Opp. Treasure Island, 5767 M.G. Road, Indore (Revenue ) (Appellant) Pan No.Aalca7223M Assessment Year: 2015-16 M/S. Vyanktesh Plastics Acit (Central), Vs. & Packaging Pvt. Ltd, 75/7-B, Industrial Area, Ujjain Maxi Road, Ujjain (Revenue ) (Appellant) Pan No.Aaacv6547J Assessment Year: 2011-12

Section 143(3)Section 147Section 68

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE JUSTICE P.P. BHATT, HON'BLE PRESIDENT AND HON'BLE MANISH BORAD, ACCOUNTANT MEMBER VIRTUAL HEARING Assessment Year: 2016-17 M/s. Ariba Foods Pvt. ACIT (Central), Vs. Ltd, 101, Gold star Building, Ujjain Opp. Treasure Island, 5767 M.G. Road, Indore (Revenue ) (Appellant) PAN No.AALCA7223M Assessment Year: 2015-16 M/s. Vyanktesh Plastics ACIT (Central), Vs. and Packaging Pvt. Ltd, 75/7-B, Industrial Area, Ujjain Maxi Road, Ujjain (Revenue ) (Appellant) PAN No.AAACV6547J Assessment Year: 2011-12 M/s. Famous…

ACIT (Central), Ujjain vs. M/S. Ariba Foods (P) Ltd., Indore

ITA 736/IND/2019[2016-17]Status: DisposedITAT Indore11 Jan 2021AY 2016-17

Bench: Justice P.P. Bhatt, Hon'Ble & Hon'Ble Manish Boradvirtual Hearing Assessment Year: 2016-17 M/S. Ariba Foods Pvt. Acit (Central), Vs. Ltd, 101, Gold Star Building, Ujjain Opp. Treasure Island, 5767 M.G. Road, Indore (Revenue ) (Appellant) Pan No.Aalca7223M Assessment Year: 2015-16 M/S. Vyanktesh Plastics Acit (Central), Vs. & Packaging Pvt. Ltd, 75/7-B, Industrial Area, Ujjain Maxi Road, Ujjain (Revenue ) (Appellant) Pan No.Aaacv6547J Assessment Year: 2011-12

Section 143(3)Section 147Section 68

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE JUSTICE P.P. BHATT, HON'BLE PRESIDENT AND HON'BLE MANISH BORAD, ACCOUNTANT MEMBER VIRTUAL HEARING Assessment Year: 2016-17 M/s. Ariba Foods Pvt. ACIT (Central), Vs. Ltd, 101, Gold star Building, Ujjain Opp. Treasure Island, 5767 M.G. Road, Indore (Revenue ) (Appellant) PAN No.AALCA7223M Assessment Year: 2015-16 M/s. Vyanktesh Plastics ACIT (Central), Vs. and Packaging Pvt. Ltd, 75/7-B, Industrial Area, Ujjain Maxi Road, Ujjain (Revenue ) (Appellant) PAN No.AAACV6547J Assessment Year: 2011-12 M/s. Famous…

The ACIT (Central), Ujjain vs. M/S. Famous Vanijya (P) Ltd., Ujjain

ITA 773/IND/2019[2011-12]Status: DisposedITAT Indore06 Jan 2021AY 2011-12

Bench: Justice P.P. Bhatt, Hon'Ble & Hon'Ble Manish Boradvirtual Hearing Assessment Year: 2016-17 M/S. Ariba Foods Pvt. Acit (Central), Vs. Ltd, 101, Gold Star Building, Ujjain Opp. Treasure Island, 5767 M.G. Road, Indore (Revenue ) (Appellant) Pan No.Aalca7223M Assessment Year: 2015-16 M/S. Vyanktesh Plastics Acit (Central), Vs. & Packaging Pvt. Ltd, 75/7-B, Industrial Area, Ujjain Maxi Road, Ujjain (Revenue ) (Appellant) Pan No.Aaacv6547J Assessment Year: 2011-12

Section 143(3)Section 147Section 68

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE JUSTICE P.P. BHATT, HON'BLE PRESIDENT AND HON'BLE MANISH BORAD, ACCOUNTANT MEMBER VIRTUAL HEARING Assessment Year: 2016-17 M/s. Ariba Foods Pvt. ACIT (Central), Vs. Ltd, 101, Gold star Building, Ujjain Opp. Treasure Island, 5767 M.G. Road, Indore (Revenue ) (Appellant) PAN No.AALCA7223M Assessment Year: 2015-16 M/s. Vyanktesh Plastics ACIT (Central), Vs. and Packaging Pvt. Ltd, 75/7-B, Industrial Area, Ujjain Maxi Road, Ujjain (Revenue ) (Appellant) PAN No.AAACV6547J Assessment Year: 2011-12 M/s. Famous…