How many judgments cite Vijay Proteins Ltd. v. Asst. CIT?

430 judgments on BharatTax cite Vijay Proteins Ltd. v. Asst. CIT (58 ITD 428), spanning 2016 to 2026.

Which sections of the Income Tax Act does Vijay Proteins Ltd. v. Asst. CIT come up under?

It is most often cited in judgments turning on Section 147, Section 69C, Section 145(3), Section 143(3), Section 148, Section 142(1).

Vijay Proteins Ltd. v. Asst. CIT

58 ITD 428Income Tax Appellate Tribunal1996#165 most cited

What is Vijay Proteins Ltd. v. Asst. CIT authority for?

Where purchases are found to be non-genuine or fictitious, a reasonable disallowance of 25% of such purchases or the peak credit, whichever is higher, can be made. This is applied to address unexplained expenditure under Section 69C when actual goods are likely procured from the grey market.

430

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2026.

Also referred to as

Vijay Proteins Ltd v ACIT · 58 ITD 428 · bogus purchases · unexplained expenditure · Section 69C · 25% disallowance · peak credit · grey market transactions · fictitious purchases · Section 147

Sections most often in play

Section 147 Section 69C Section 145(3)Section 143(3)Section 148 Section 142(1)Section 133A Section 250

Issues it is cited on

section 145(3)section 69c accommodation entry section 69 business section 13 document company section 148 total income section 147 section 143(3)

Judgments citing Vijay Proteins Ltd. v. Asst. CIT

ITO 27 (1)(1), Mumbai vs. Anam M. Pragji (HUF), Mumbai

In the result, appeal filed by the revenue for assessment year 2009-

ITA 5730/MUM/2018[2009-10]Status: DisposedITAT Mumbai30 Sept 2019AY 2009-10

Bench: Shri S. Rifaur Rahman (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2009-10 The Ito-27(1)(1), M/S Anam M Pargi Huf, Tower No. 6, 4Th Floor, Shop No. 3-608, Punit Jyot, Room No. 406, Vashi Rly Station, Behind Vasant Prabhat Bldg., Complex, Vashi, Vs. V.N. Purav Marg, Chembur, Navi Mumbai Mumbai - 400071 Pan: Aaaht8606F (Appellant) (Respondent) Revenue By : Shri C.S. Sharma (Dr) Assessee By : None Date Of Hearing: 26/09/2019 Date Of Pronouncement: 30/09/2019

For Appellant: NoneFor Respondent: Shri C.S. Sharma (DR)

Section 142Section 144Section 148

…proving genuineness of the transaction of purchase by adducing cogent evidence, the Ld. CIT(A) ought to have confirmed the addition made by the AO in accordance with the law laid down by the Hon’ble Gujarat High Court in the case of N.K. Proteins Ltd. [1996] 58 ITD 428. The Ld. DR further submitted that Since the AO has made the addition considering the profit embedded in the questioned transaction, the order of the Ld. CIT(A) is erroneous and the same is liable to set aside. 5. We have carefully gone through the relevant record including the cases relied upon by the authorities below. We are convinced from the…

ITO - 27 (1)(4), Mumbai vs. Dharmesh Babulal Patel, Mumbai

In the result, appeal filed by the revenue for assessment year 2009-

ITA 5724/MUM/2018[2009-10]Status: DisposedITAT Mumbai30 Sept 2019AY 2009-10

Bench: Shri S. Rifaur Rahman (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2009-10 The Ito-27(1)(4), Shri Dharmesh Babulal Patel, Tower No. 6, 4Th Floor, 603, Sun Shine Arts, Room No. 409, Vashi Rly Station, Kale Guruji Marg, Dadar, Complex, Vashi, Vs. Mumbai - 400028 Navi Mumbai Pan: Ahhpp2409E (Appellant) (Respondent) Revenue By : Shri C.S. Sharma (Dr) Assessee By : None Date Of Hearing: 26/09/2019 Date Of Pronouncement: 30/09/2019

For Appellant: NoneFor Respondent: Shri C.S. Sharma (DR)

Section 142Section 144Section 148

…he transaction of purchase by Assessment Year: 2009-10 adducing cogent evidence, the Ld. CIT(A) ought to have confirmed the addition made by the AO in accordance with the law laid down by the Hon’ble Gujarat High Court in the case of N.K. Proteins Ltd. [1996] 58 ITD 428. The Ld. DR further submitted that Since the AO has made the addition considering the profit embedded in the questioned transaction, the order of the Ld. CIT(A) is erroneous and the same is liable to set aside. 6. We have carefully gone through the relevant record including the cases relied upon by the authorities below. We are convinced from the…

Laxman D Daware, Mumbai vs. ITO 19 (2)(1), Mumbai

In the result, appeals of the assessee are partly allowed as indicated above

ITA 3464/MUM/2018[2011-12]Status: DisposedITAT Mumbai30 Sept 2019AY 2011-12

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Ble

For Appellant: Shri Prakash PanditFor Respondent: Shri Chaitanya Anjaria

Section 133(6)Section 143(3)Section 145Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI RAJESH KUMAR, HON'BLE ACCOUNTANT MEMBER ITA NOs. 3462, 3463 & 3464/MUM/2018 (A.Ys: 2009-10, 2010-11 & 2011-12) Shri Laxman D Daware v. The Income Tax Officer Prop. Yogeshwar Metals Ward-19(2)(1) 2nd Floor, Ground Floor Shree Bhawan Compound Matru Mandir, Tardeo Road Near Shiv Sena Branch Mumbai – 400 007 4th Khetwadi Lane Mumbai – 400 004 PAN: AEYPD5303H (Appellant) (Respondent) Assessee by : Shri Prakash Pandit Department by : Shri Chaitanya Anjaria Date of Hearing : 09.08.2019 Date of Prono…

Laxman D. Daware, Mumbai vs. ITO 19(2)(1), Mumbai

In the result, appeals of the assessee are partly allowed as indicated above

ITA 3463/MUM/2018[2010-11]Status: DisposedITAT Mumbai30 Sept 2019AY 2010-11

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Ble

For Appellant: Shri Prakash PanditFor Respondent: Shri Chaitanya Anjaria

Section 133(6)Section 143(3)Section 145Section 147

Laxman D. Daware, Mumbai vs. ITO 19(2)(1), Mumbai

In the result, appeals of the assessee are partly allowed as indicated above

ITA 3462/MUM/2018[2009-10]Status: DisposedITAT Mumbai30 Sept 2019AY 2009-10

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Ble

For Appellant: Shri Prakash PanditFor Respondent: Shri Chaitanya Anjaria

Section 133(6)Section 143(3)Section 145Section 147

Shri Ramesh L. Jain (HUF), Mumbai vs. Income Tax Officer-19(3)(1), Mumbai

In the result, appeal of the assessee is dismissed

ITA 5856/MUM/2018[2009-10]Status: DisposedITAT Mumbai24 Sept 2019AY 2009-10

Bench: Shri C.N. Prasad, Hon'Ble & Shri N.K. Pradhan, Hon'Ble

For Appellant: NoneFor Respondent: Smt Jothilakshmi Nayak

Section 143(1)Section 145(3)Section 147

…such estimation. While arriving at the above conclusion, the Hon'ble Court also relied on the decision in the case of Vijay M. Mistry Construction Ltd. 355 ITR 498 (Guj) and further approved the decision of Ahmedabad Bench, ITAT in the case of Vijay Proteins 58 ITD 428. 6.8 Hon'ble Gujarat High Court in the case of CIT vs. Simit P. Sheth 356 ITR 451 (Guj), upheld the decision of the ITAT, which confirmed the addition @12.5% of the total bogus purchase. Taking into account the facts of the case, the Hon'ble Gujarat High Court held that since the purchases were not bogus, but were made from parties other than thos…

ITO 31 (1)(2), Mumbai vs. Ashok S. Vakharia HUF, Mumbai

Appeal stands partly allowed

ITA 3223/MUM/2018[2009-10]Status: DisposedITAT Mumbai16 Sept 2019AY 2009-10

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri N.M. Porwal-Ld.ARFor Respondent: Shri Satish Chandra Rajore – Ld. DR

Section 143(3)Section 147Section 148Section 234ASection 69C

…1 Ashok Vakharia HUF Assessment Years: 2009-10 to 2012-13 आयकर अपीलीय अिधकरण “ऐ” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI "ी श""जीत दे, "ाियक सद" एवं "ी मनोज कुमार अ"वाल, लेखा सद" के सम"। BEFORE SHRI SAKTIJIT DEY, JM AND SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ I.T.A. No.2994/Mum/2018 ("नधा"रण वष" / Assessment Year: 2009-10) & आयकरअपील सं./ I.T.A. No.2995/Mum/2018 ("नधा"रण वष" / Assessment Year: 2010-11) & आयकरअपील सं./ I.T.A. No.2996/Mum/2018 ("नधा"रण वष" / Assessment Year: 2011-12) & आयकरअपील सं./ I.T.A. No.2997/Mum/2018 ("नधा"रण वष" / Assessment Year: 2012-13) Ashok S Vakha…

Shri Ashok Vakharia(HUF), 2009-10 vs. ITO Ward-24(3)(1), Mumbai

Appeal stands partly allowed

ITA 2994/MUM/2018[2009-10]Status: DisposedITAT Mumbai16 Sept 2019AY 2009-10

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri N.M. Porwal-Ld.ARFor Respondent: Shri Satish Chandra Rajore – Ld. DR

Section 143(3)Section 147Section 148Section 234ASection 69C

Shri Riteshkumar K. Bafna, Mumbai vs. Income Tax Officer 20(3)(1), Mumbai

In the result, the appeal of assessee is partly allowed

ITA 2321/MUM/2018[2009-10]Status: DisposedITAT Mumbai21 Aug 2019AY 2009-10

Bench: Sri Mahavir Singhaayakr Apila Sam./ Ita No. 2321/Mum/2018 (Inaqa-Arna Baya- / Assessment Year 2009-10) Shri Riteshkumar K. Bafna Income Tax Officer Pratiksha Tower, Flat No. Ward 20(3)(1) Vs. 102, B-Wing R. S. Nimkar Piramal Chambers Parel, Marg Mumbai-400 008 Mumbai .. (P`%Yaqaai- / Respondent) (Apilaaqai- / Appellant) स्थायी लेखा सं./Pan No. Aabpb7160M

For Appellant: Shri K J Bafna, ARFor Respondent: Shri Dr. Pramod Nikalje, DR

Section 143(3)Section 147

…आयकर अपीलीय अधिकरण “SMC” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI श्री महावीर स ुंह, न्याययक दस्य के मक्ष । BEFORE SRI MAHAVIR SINGH, JUDICIAL MEMBER Aayakr ApIla saM./ ITA No. 2321/Mum/2018 (inaQa-arNa baYa- / Assessment Year 2009-10) Shri Riteshkumar K. bafna Income Tax officer Pratiksha Tower, Flat No. Ward 20(3)(1) Vs. 102, B-Wing R. S. Nimkar Piramal Chambers Parel, Marg Mumbai-400 008 Mumbai .. (p`%yaqaaI- / Respondent) (ApIlaaqaI- / Appellant) स्थायी लेखा सं./PAN No. AABPB7160M अपीलाथी की ओर से / Appellant by : Shri K J Bafna, AR प्रत्यथी की ओर से / Respondent by : S…

Income Tax Officer-11(3)(4), Mumbai vs. Western Imaginary Transcon Private Limited, Mumbai

In the result, appeal of the Revenue in ITA No

ITA 4929/MUM/2017[2011-12]Status: DisposedITAT Mumbai20 Aug 2019AY 2011-12

Bench: Shri Sandeep Gosain & Shri Ramit Kochar

For Appellant: Shri. Bhavesh P. ShahFor Respondent: Shri. Satyanathan Raju (Sr. AR)

Section 143(3)Section 68

…s ACIT (1998) 65 ITD 380 (Bom.). (32) SBI vs. S.K Sharma AIR 1996 SC 364 (33) Bholanath Polyfab Pvt. Ltd., 355 ITR 290 (Guj.) (34) Sanket Steel Traders vs. ITO (IT Appeal no. 2801 & 2937 (Ahd) of 2008 dated 20.05.2011 (35) Vijay Proteins Ltd., vs. ACIT (1996) 58 ITD 428 (Ahd.) (36) CIT vs. Simit Sheth (2013) 38 Taxmann.com 385 (Guj) (37) Vijay M. Mistry Construciton Ltd., 355 ITR 498 (Guj) 8.3 The learned CIT(A) observed that the above cases are directly applicable to the facts of the assessee‟s case. The learned CIT(A) observed that these parties are not existing but however AO had not given any adverse finding…

ITO 25(2)(1), Mumbai vs. Actube Enterprises, Mumbai

ITA 3941/MUM/2017[2010-11]Status: DisposedITAT Mumbai05 Aug 2019AY 2010-11

Bench: Shri C.N. Prasad & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.3941/Mum/2017 (नििाारण वर्ा / Assessment Year : 2010-11) बिाम/ Income Tax Officer-25(2)(1) Actube Enterprises Room No. 505, C-10, 5Th 27, Laxmi Flat Owner Floor, Pratyakshkar Chs Limited , V. Bhavan, Bkc, M.G. Road Extension, Bandra(East), Vile Parle(East), Mumbai-400051 Mumbai-400057 स्थायी ऱेखा सं./ Pan: Aabfa2570J (अपीऱाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri. Vivek Anand Ojha (Dr) Assessee By: Apurva R. Shah (Ar) सुनवाई की तारीख /Date Of Hearing : 01.07.2019 घोषणा की तारीख /Date Of Pronouncement : 05.08.2019 आदेश / O R D E R Per Ramit Kochar: This Appeal, Filed By Revenue, Being Ita No. 3941/Mum/2017, Is Directed Against Appellate Order Dated 15.03.2017 In Appeal No. Cit(A)-37/It-722/Ito-25(2)(1)/15-16, Passed By Learned Commissioner Of Income Tax (Appeals)-37, Mumbai (Hereinafter Called “The Cit(A)”), For Assessment Year(Ay) 2010-11, The Appellate Proceedings Had Arisen Before Learned Cit(A) From Assessment Order Dated 31.12.2015 Passed By Learned Assessing Officer (Hereinafter Called “The Ao”) U/S 143(3) R.W.S. 147 Of The Income-Tax Act, 1961 (Hereinafter Called “The Act”) For Ay:2010-11. I.T.A. No.3941/Mum/2017

For Appellant: Apurva R. Shah (AR)For Respondent: Shri. Vivek Anand Ojha (DR)

Section 143(3)Section 40A(3)

…n such purchases would be subjected to tax. The Hon'ble Tribunal relied on its earlier decision in the case of M/s.Saket Steel Traders v. ITO (ITA No. 2801/Ahd/2008 dated 20.05.2008) and also made reference to the decision in the case of Vijaya Protein v. CIT 58 ITD 428 (Ahd.). On appeal by the department the Hon'ble HC of Gujarat, dismissed he appeal. The head note is as under: "Income from undisclosed sources - Assessment - Assessee trading in finished fabrics -Whether purchases themselves bogus -Whether parties from whom such purchases were made bogus-questions of fact - Tribunal finding assessee did purchase…

Income Tax Officer 21(1)(1), Mumbai vs. Shri Anil P Sawardekar, Mumbai

The appeal stands dismissed

ITA 1842/MUM/2018[2009-10]Status: DisposedITAT Mumbai01 Aug 2019AY 2009-10

Bench: Hon’Ble Shri Mahavir Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri Amit Jhaveri - Ld.ARFor Respondent: Shri Satish Chandra Rajore- Ld. DR

Section 133(6)Section 144

…1 Anil P. Sawardekar Assessment Year :2009-10 आयकर अपीलीय अिधकरण “ए” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI माननीय "ी महावीर िसंह, "ाियक सद" एवं माननीय "ी मनोज कुमार अ"वाल ,लेखा सद" के सम"। BEFORE HON’BLE SHRI MAHAVIR SINGH, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ I.T.A. No.1842/Mum/2018 (िनधा"रण वष" / Assessment Year:2009-10) Income Tax Officer-21(1)(1) Shri Anil P. Sawardekar Room No.103, 1st Floor Room No.234, Kamgar Nagar बनाम/ No.2, Near Bombay Dyeing Mill, Piramal Chambers, Parel Vs. New Prabhadevi Road Mumbai-400 012. Mumbai-400 088. "थायीलेखासं./जीआइआर…

Electromac Industries, Mumbai vs. Income Tax Officer-24(1)-5, Mumbai

In the result,appeals filed by the assessee for all assessment

ITA 4700/MUM/2017[2011-12]Status: DisposedITAT Mumbai31 Jul 2019AY 2011-12

Bench: Shri Pawan Singh & G. Manjunatha

For Appellant: Sh. Ashwin Chhag, ARFor Respondent: Sh. Manoj Kumar Singh, Sr, DR

Section 133(6)Section 139(1)Section 143(1)Section 143(2)Section 147Section 148Section 41

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND G. MANJUNATHA, ACCOUNTANT MEMBER ITA no.4697/Mum./2017 (Assessment Year: 2008-09) ITA no.4698/Mum./2017 (Assessment Year: 2009-10) ITA no.4699/Mum./2017 (Assessment Year: 2010-11) ITA no.4700/Mum./2017 (Assessment Year: 2011-12) M/s Electromac Industries, 28, AFNew Empire Indl. Estate, Kondivita Road, J.B. Nagar, Andheri (E), ……………. Appellant Mumbai PAN-AAAFE0557A v/s The Income Tax Officer, 24(1)-5, Mumbai ……………. Respondent Assesseeby : Sh. Ashwin Chhag, AR Revenue by :Sh. Manoj Kumar Singh, Sr, DR Date of He…

Electromac Industries, Mumbai vs. Income Tax Officer-24(1)-5, Mumbai

In the result,appeals filed by the assessee for all assessment

ITA 4697/MUM/2017[2008-09]Status: DisposedITAT Mumbai31 Jul 2019AY 2008-09

Bench: Shri Pawan Singh & G. Manjunatha

For Appellant: Sh. Ashwin Chhag, ARFor Respondent: Sh. Manoj Kumar Singh, Sr, DR

Section 133(6)Section 139(1)Section 143(1)Section 143(2)Section 147Section 148Section 41

Aggarwal Associates (Promoters) Ltd., Delhi vs. DCIT, Ghaziabad

In the result the ground No

ITA 787/DEL/2016[2009-10]Status: DisposedITAT Delhi09 Jul 2019AY 2009-10

Bench: Shri H.S. Sidhu & Shri B.R.R. Kumaraggarwal Associates Vs Dcit, Central Circle, (Promoters) Ltd., Ghaziabad 10, New Rajdhani Enclave, Vikas Marg, Delhi- 92 (Pan: Aaaca2789D)

Section 132Section 143(2)Section 153A

…rt In particular, the court has also taken a similar view in the case of CIT v. Vijay M. Mistry Construction Ltd. [2013J 355 ITR 498 (Guj) and in [2013] 355 ITR 290 (Guj). The view taken by the Tribunal in the case of Vijay Proteins Ltd. v. Asstt CIT [1996] 58 ITD 428 (Ahd.) came to be approved." 4.9 In the instant case, the assessee is engaged in dealing in MS Bar (Iron/ Steel Product) and has shown gross profit rate of 5.22%. We find that in the case of Sh. Sanjay H. Shah, Mumbai Vs. Income Tax Officer in ITA No.5063 to 5065/Mum/2017 for assessment year 2009-10 to 2011-12, who was also engaged in payment…

Sea Linkers P.Ltd, Mumbai vs. ACIT 8(1)(2), Mumbai

In the result, appeal of the assessee in ITA no

ITA 2297/MUM/2017[2010-11]Status: DisposedITAT Mumbai03 Jul 2019AY 2010-11

Bench: Shri Mahavir Singh & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.2297/Mum/2017 (नििाारण वर्ा / Assessment Year: 2010-11) बिाम/ M/S. Sea Linkers Private Acit 8(1)(2), Ltd., Aayakar Bhavan, Bpt, Plot No. 107, M.K Road V. Quay Street, Darukhana, Mumbai-400020 Mumbai-400010 स्थायी ऱेखा सं./ Pan: Aahcs5084N (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. Assessee By: Shri. Deepak Tralshawala Revenue By: Shri. Manish Kumar Singh,Dr

For Appellant: Shri. Deepak TralshawalaFor Respondent: Shri. Manish Kumar Singh,DR

Section 143(3)

…were sold by the assessee. Hon'ble Tribunal held that goods were purchased from some other party and profit amount embedded in such amount amount would be subjected to tax. The decision in the case of Sanket Steel Trader vs. ITO and Vijay Protein Ltd vs ACIT 58 ITD 428(Ahd) were relied upon. Hon'ble Gujarat High Court confirmed the decision. Similarly in the case of CIT vs. Simit Sheth 38 taxman.com 385 (Guj), under similar circumstances, the addition to the extent of 12.5% was sustained relying on the decision in the case of Vijay M Mistry Construction Ltd 355 ITR 498 (Guj) and Vijay Proteins Ltd 58 ITD 428 (Ah…

Income Tax Officer 19(1)(5), Mumbai vs. Shri Hiralal M. Jain, Mumbai

Appeal are partly allowed

ITA 5718/MUM/2017[2011-12]Status: DisposedITAT Mumbai04 Jun 2019AY 2011-12

Bench: Shri R.C. Sharma, Am & Shri Amarjit Singh, Jm

For Appellant: NoneFor Respondent: Shri Manoj Kumar Singh (DR)

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL“H” BENCH, MUMBAI BEFORE SHRI R.C. SHARMA, AM AND SHRI AMARJIT SINGH, JM I.T.A. No.5718/M/2017 (Assessment Year: 2011-12) ITO-19(1)(5) Vs. Shri Hiralal M. Jain Room No.215, Matru Jay Vijay Metal corporation, Mandir, Mumbai-400007. 1st Pathan St. 4th Kumbharwada Lane, Mumbai-400004. स्थायीलेखासं./ जीआइआरसं./ PAN/GIR No. : AABPJ2424L (Appellant) .. (Respondent) Assessee by: None Department by: Shri Manoj Kumar Singh (DR) Date of Hearing: 13.03.2019 Date of Pronouncement: 04/06/2019 O R D E R PER AMARJIT SINGH, JM: The present appeal has been filed by the revenue against the ord…

ITO 19(2)(3), Mumbai vs. Mukesh C. Sanghvi, Mumbai

In the result, appeal filed by the revenue is dismissed

ITA 2457/MUM/2017[2009-10]Status: DisposedITAT Mumbai24 May 2019AY 2009-10

Bench: Shri Sandeep Gosain () & Shri G Manjunatha () Ito-19(2)(3), Mumbai Vs Shri Mukesh C Sanghvi Prop M/S Rajendra Steel & Alloys Room No.6, Ground Floor, 79, 2Nd Pathan Street, 5Th Kumbharwada Mumbai 400 004 Pan : Anzps6511Q Appellant Respondednt

Section 132Section 133(6)Section 143(3)Section 145(3)Section 147Section 69C

…such estimation. While arriving at the above conclusion, the Hon'ble Court also relied on the decision in the case of Vijay M. Mistry Construction Ltd. 355 ITR 498 (Guj) and further approved the decision of Ahmedabad Bench, ITAT in the case of Vijay, Proteins 58 ITD 428. 8.13 The motive behind obtaining bogus bills thus, appears to be inflation of purchase price so as to suppress true profits. Considering the facts of the case as well as the various case laws cited (supra) and also considering the fact that the appellant . himself made the alternative plea in the submissions that profit element embedded on such p…

Asst CIT 25(3), Mumbai vs. Radiant Gems, Mumbai

In the result, appeal filed by the Revenue and cross objection filed by the

ITA 4146/MUM/2017[2013-14]Status: DisposedITAT Mumbai17 May 2019AY 2013-14

Bench: Shri Sandeep Gosain & Shri G. Manjunatha, Assessment Year: 2013-14 Acit-25(3), M/S Radiant Gems, Room No.601, C-10, 6Th 701C, Gokul Divine, S.V. Road, बनाम/ Floor, Pratyakshakar Datta Wadi, Vile Parle West, Vs. Mumbai-400056 Bhavan, Bandra Kurla Complex, Bandra (East), Mumbai-400051 (राज"व /Revenue) ("नधा"रती /Assessee) P.A. No.Aajfr3662E Co No.153/Mum/2018 (Arising Out Of Ita No.4146/Mum/2017) Assessment Year: 2013-14 M/S Radiant Gems, Acit-25(3), 701C, Gokul Divine, S.V. Room No.601, C-10, 6Th Floor, बनाम/ Road, Pratyakshakar Bhavan, Bandra Vs. Datta Wadi, Vile Parle West, Kurla Complex, Bandra (East), Mumbai-400056 Mumbai-400051 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No. Aajfr3662E

Section 143(2)Section 40A(3)

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ‘डी’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “D”, MUMBAI "ी संद"प गोसाई , "या"यक सद"य एवं "ी जी. मंजूनाथ, लेखा सद"य, के सम" Before Shri SANDEEP GOSAIN, Judicial Member AND Shri G. MANJUNATHA, Accountant Member, Assessment Year: 2013-14 ACIT-25(3), M/s Radiant Gems, Room No.601, C-10, 6th 701C, Gokul Divine, S.V. Road, बनाम/ Floor, Pratyakshakar Datta Wadi, Vile Parle West, Vs. Mumbai-400056 Bhavan, Bandra Kurla Complex, Bandra (East), Mumbai-400051 (राज"व /Revenue) ("नधा"रती /Assessee) P.A. No.AAJFR3662E CO No.153/Mum/2018 (Arising out of ITA No.4146/Mum/2017…

M/S. Mansarovar Infratech Pvt. Ltd., Tehri Garhwal vs. ACIT, Haridwar

In the result the ground No

ITA 7022/DEL/2014[2008-09]Status: DisposedITAT Delhi29 Apr 2019AY 2008-09

Bench: Shri Bhavnesh Saini & Shri O.P. Kantassessment Year: 2008-09 M/S. Mansarovar Infratech Vs. Asstt. Commissioner Of Pvt. Ltd. (Formerly Known As Income Tax, Garhwal Mandal Sales Pvt. Circle Haridwar Ltd.), Dhalwala, Tehsil Narendera Nagar, Tehri Garhwal Pan :Aaacg5220B (Appellant) (Respondent) Appellant By Shri Gautam Jain, Advocate & Shri Lalit Mohan, Ca Respondent By Ms. Rinku Singh, Sr.Dr

Section 147Section 234B

…milar view in the case of CIT v. Vijay M. Mistry Construction Ltd. [2013] 355 ITR 498 (Guj) and in the case of CIT v. Bholanath Poly Fab (P.) Ltd. [2013] 355 ITR 290 (Guj). The view taken by the Tribunal in the case of Vijay Proteins Ltd. v. Asstt. CIT [1996] 58 ITD 428 (Ahd.) came to be approved.” 4.9 In the instant case, the assessee is engaged in dealing in MS Bar (Iron/Steel Product) and has shown gross profit rate of 5.22%. We find that in the case of Sh. Sanjay H. Shah, Mumbai Vs. Income Tax Officer in ITA No.5063 to 5065/Mum/2017 for assessment year 2009-10 to 2011-12, who was also engaged in 13 trading o…