V.D. Vachhani (HUF) v. ACIT

86 ITD 652Income Tax Appellate Tribunal2003#25756 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2020 to 2020.

Judgments citing V.D. Vachhani (HUF) v. ACIT

Arch Phytochemicals P.Ltd, Mumbai vs. ACIT Cen Cir 32, Mumbai

In the result, the appeals in ITA No

ITA 2419/MUM/2012[2007-08]Status: DisposedITAT Mumbai06 Jan 2020AY 2007-08

Bench: Sri Mahavir Singh, Jm & Sri M Balaganesh, Am आयकर अपील सुं./ Ita No. 2416/Mum/2012 (यिर्ाारण वर्ा / Assessment Year 2003-04) आयकर अपील सुं./ Ita No. 2417/Mum/2012 (यिर्ाारण वर्ा / Assessment Year 2005-06) आयकर अपील सुं./ Ita No. 2418/Mum/2012 (यिर्ाारण वर्ा / Assessment Year 2006-07) आयकर अपील सुं./ Ita No. 2419/Mum/2012 (यिर्ाारण वर्ा / Assessment Year 2007-08) Arch Phytochemicals Pvt. Ltd. The Asst. Commissioner H-Wing, 4Th Floor, Tex Centre, Income Tax, Central Circle-32 बनाम/ Narayan Properties, Chandivali, Vs. Andher(E), Mumbai (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी लेखा सुं./Pan No. Aacca8994L अपीलार्थी की ओर े / Appellant By : Shri Rajeev Khandelwal, Ar प्रत्यर्थी की ओर े / Respondent By : Shri Rajeev Harit, Cit Dr ुिवाई की तारीख / Date Of Hearing: 06.01.2020 घोर्णा की तारीख / Date Of Pronouncement : 06.01.2020 आदेश / O R D E R महावीर ससुंह, न्याययक सदस्य/ Per Mahavir Singh, Jm:

For Appellant: Shri Rajeev Khandelwal, ARFor Respondent: Shri Rajeev Harit, CIT DR
Section 143(3)Section 153A

…case of Continental Warehousing Corporation (Nhava Sheva) Ltd. (supra). On the other hand, the learned Sr. Departmental Representative Rajeev Harit, has not disputed the legal position but he only relied on the decision of V.D. Vachhani (HUF) vs. ACIT (2003) 86 ITD 652 (AHD) ITAT, wherein he stated that Tribunal held as under: - “………..whether since no evidence whatsoever with regard to agricultural activities carried out by assessee as well as details of sale bill of agricultural products and particulars of agricultural expenses had been produced, estimate of agricultural income of entire ‘V’ family during bloc…

Arch Phytochemicals P.Ltd, Mumbai vs. ACIT Cen Cir 32, Mumbai

In the result, the appeals in ITA No

ITA 2418/MUM/2012[2006-07]Status: DisposedITAT Mumbai06 Jan 2020AY 2006-07

Bench: Sri Mahavir Singh, Jm & Sri M Balaganesh, Am आयकर अपील सुं./ Ita No. 2416/Mum/2012 (यिर्ाारण वर्ा / Assessment Year 2003-04) आयकर अपील सुं./ Ita No. 2417/Mum/2012 (यिर्ाारण वर्ा / Assessment Year 2005-06) आयकर अपील सुं./ Ita No. 2418/Mum/2012 (यिर्ाारण वर्ा / Assessment Year 2006-07) आयकर अपील सुं./ Ita No. 2419/Mum/2012 (यिर्ाारण वर्ा / Assessment Year 2007-08) Arch Phytochemicals Pvt. Ltd. The Asst. Commissioner H-Wing, 4Th Floor, Tex Centre, Income Tax, Central Circle-32 बनाम/ Narayan Properties, Chandivali, Vs. Andher(E), Mumbai (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी लेखा सुं./Pan No. Aacca8994L अपीलार्थी की ओर े / Appellant By : Shri Rajeev Khandelwal, Ar प्रत्यर्थी की ओर े / Respondent By : Shri Rajeev Harit, Cit Dr ुिवाई की तारीख / Date Of Hearing: 06.01.2020 घोर्णा की तारीख / Date Of Pronouncement : 06.01.2020 आदेश / O R D E R महावीर ससुंह, न्याययक सदस्य/ Per Mahavir Singh, Jm:

For Appellant: Shri Rajeev Khandelwal, ARFor Respondent: Shri Rajeev Harit, CIT DR
Section 143(3)Section 153A

…case of Continental Warehousing Corporation (Nhava Sheva) Ltd. (supra). On the other hand, the learned Sr. Departmental Representative Rajeev Harit, has not disputed the legal position but he only relied on the decision of V.D. Vachhani (HUF) vs. ACIT (2003) 86 ITD 652 (AHD) ITAT, wherein he stated that Tribunal held as under: - “………..whether since no evidence whatsoever with regard to agricultural activities carried out by assessee as well as details of sale bill of agricultural products and particulars of agricultural expenses had been produced, estimate of agricultural income of entire ‘V’ family during bloc…

Arch Phytochemicals P.Ltd, Mumbai vs. ACIT Cen Cir 32, Mumbai

In the result, the appeals in ITA No

ITA 2417/MUM/2012[2005-06]Status: DisposedITAT Mumbai06 Jan 2020AY 2005-06

Bench: Sri Mahavir Singh, Jm & Sri M Balaganesh, Am आयकर अपील सुं./ Ita No. 2416/Mum/2012 (यिर्ाारण वर्ा / Assessment Year 2003-04) आयकर अपील सुं./ Ita No. 2417/Mum/2012 (यिर्ाारण वर्ा / Assessment Year 2005-06) आयकर अपील सुं./ Ita No. 2418/Mum/2012 (यिर्ाारण वर्ा / Assessment Year 2006-07) आयकर अपील सुं./ Ita No. 2419/Mum/2012 (यिर्ाारण वर्ा / Assessment Year 2007-08) Arch Phytochemicals Pvt. Ltd. The Asst. Commissioner H-Wing, 4Th Floor, Tex Centre, Income Tax, Central Circle-32 बनाम/ Narayan Properties, Chandivali, Vs. Andher(E), Mumbai (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी लेखा सुं./Pan No. Aacca8994L अपीलार्थी की ओर े / Appellant By : Shri Rajeev Khandelwal, Ar प्रत्यर्थी की ओर े / Respondent By : Shri Rajeev Harit, Cit Dr ुिवाई की तारीख / Date Of Hearing: 06.01.2020 घोर्णा की तारीख / Date Of Pronouncement : 06.01.2020 आदेश / O R D E R महावीर ससुंह, न्याययक सदस्य/ Per Mahavir Singh, Jm:

For Appellant: Shri Rajeev Khandelwal, ARFor Respondent: Shri Rajeev Harit, CIT DR
Section 143(3)Section 153A

…case of Continental Warehousing Corporation (Nhava Sheva) Ltd. (supra). On the other hand, the learned Sr. Departmental Representative Rajeev Harit, has not disputed the legal position but he only relied on the decision of V.D. Vachhani (HUF) vs. ACIT (2003) 86 ITD 652 (AHD) ITAT, wherein he stated that Tribunal held as under: - “………..whether since no evidence whatsoever with regard to agricultural activities carried out by assessee as well as details of sale bill of agricultural products and particulars of agricultural expenses had been produced, estimate of agricultural income of entire ‘V’ family during bloc…

V.D. Vachhani (HUF) v. ACIT (86 ITD 652) — Cited in 3 Judgments | BharatTax