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 366,005 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 147Section 69CSection 145(3)Section 143(3)Section 148Section 142(1)Section 133ASection 250

Issues it is cited on

section 145(3)section 69caccommodation entrysection 69businesssection 13documentcompanysection 148total incomesection 147section 143(3)

Judgments citing Vijay Proteins Ltd. v. Asst. CIT

DCIT 9(2)(1), Mumbai vs. M/S B. Chopda Construction P. Ltd., Mumbai

In the result, the appeal of the appellant is Partly Allowed

ITA 1513/MUM/2020[2011-12]Status: DisposedITAT Mumbai22 Feb 2022AY 2011-12

Bench: Pramod Kumar, Vp & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No. 1513/Mum/2020 (निर्धारण वर्ा / Assessment Year: 2011-12) Dcit-9(2)(1) बिधम/ M/S. B. Chopda Construction Room No.665A, 6Th Floor, Pvt. Ltd. Vs. Aayakar Bhavan, A-208, Sagar Tech Plaza, Churchgate, Mumbai- Sakinaka Junction, Andheri, 400020. Mumbai-400072. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaccb4214G (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Mohan Tandon Revenue By: Shri Himanshu Sharma (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 14/12/2021 घोषणा की तारीख /Date Of Pronouncement: 22/02/2022 आदेश / O R D E R Per Amarjit Singh, Jm: The Revenue Has Filed The Present Appeal Against The Order Dated 27.12.2019 Passed By The Commissioner Of Income Tax (Appeals) -16, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2011- 12. 2. The Revenue Has Raised The Following Grounds: - “11. Whether On The Facts & In The Circumstances Of The Case, The Ld. Cit(A) Was Justified In Restricting The Suppressed Profit To The Extent Of 12.50% Of Bogus Purchases, When The Assessee Could Not Produce Any Parties Or Evidence That The Said Goods Were Purchased A.Y.2012-13 & The Onus Of Proving Genuineness Of Purchases Was Not Discharged By The Assessee.

For Appellant: Shri Mohan TandonFor Respondent: Shri Himanshu Sharma (Sr. AR)
Section 133(6)Section 143(2)Section 147

…o tax The Tribunal relied on its earlier decision in the case of Sanket Steel Traders vs. ITO (IT appeal Nos. 2801 & 2937 (Ahd) of 2008, dated 20-05-2011 and also made reference to the Tribunals decision in the case of Vijay Proteins Lid. VS. Asstt.CIT (1996] 58 ITD 428 (Ahd). On appeal by the Department, the Hon ble Gujarat High Court held as follows: 26 A.Y.2012-13 "We are of the opinion that the Tribunal committed no error. Whether the purchases themselves were bogus or whether the parties from whom such purchases were allegedly made were bogus is essentially a question of fact. The Tribunal having examined t…

M/S. Armee Infotech, Ahmedabad vs. The Dy. Commissioner of Income Tax, Circle-3(3), Ahmedabad

In the result, ITA No.1778/Ahd/2016 (by Revenue) is dismissed, and ITA No

ITA 1900/AHD/2016[2012-13]Status: DisposedITAT Ahmedabad11 Jan 2022AY 2012-13

Bench: Shri Rajpal Yadav, Vice- & Shri Waseem Ahmedआयकर अपील सं./ Ita No.1778/Ahd/2016 "नधा"रण वष"/Asstt. Year: 2012-13 Acit,Cir.6(1), Vs. Armee Infotech Ahmedabad. 1002, Akik Building Opp: Rajpath Club, Sg Highway, Ahmedabad 380 0054. Pan : Aaifa 4964 D

For Appellant: Shri Hardik Vora, AdvocateFor Respondent: Shri Mukesh Kumar Sharma
Section 143(2)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD - BENCH ‘C’ BEFORE SHRI RAJPAL YADAV, VICE-PRESIDENT AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No.1778/Ahd/2016 "नधा"रण वष"/Asstt. Year: 2012-13 ACIT,Cir.6(1), Vs. Armee Infotech Ahmedabad. 1002, Akik Building Opp: Rajpath Club, SG Highway, Ahmedabad 380 0054. PAN : AAIFA 4964 D आयकर अपील सं./ ITA No.1900/Ahd/2016 "नधा"रण वष"/Asstt. Year: 2012-13 AND Asstt.Year : 2014-15 Armee Infotech Vs. ACIT,Cir.6(1), 1002, Akik Building Ahmedabad. Opp: Rajpath Club, SG Highway, Ahmedabad 380 0054. अपीलाथ"/ (App…

The ACIT, Circle-6(1), Ahmedabad vs. Armee Infotech, Ahmedabad

In the result, ITA No.1778/Ahd/2016 (by Revenue) is dismissed, and ITA No

ITA 1778/AHD/2016[2012-13]Status: DisposedITAT Ahmedabad11 Jan 2022AY 2012-13

Bench: Shri Rajpal Yadav, Vice- & Shri Waseem Ahmedआयकर अपील सं./ Ita No.1778/Ahd/2016 "नधा"रण वष"/Asstt. Year: 2012-13 Acit,Cir.6(1), Vs. Armee Infotech Ahmedabad. 1002, Akik Building Opp: Rajpath Club, Sg Highway, Ahmedabad 380 0054. Pan : Aaifa 4964 D

For Appellant: Shri Hardik Vora, AdvocateFor Respondent: Shri Mukesh Kumar Sharma
Section 143(2)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD - BENCH ‘C’ BEFORE SHRI RAJPAL YADAV, VICE-PRESIDENT AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No.1778/Ahd/2016 "नधा"रण वष"/Asstt. Year: 2012-13 ACIT,Cir.6(1), Vs. Armee Infotech Ahmedabad. 1002, Akik Building Opp: Rajpath Club, SG Highway, Ahmedabad 380 0054. PAN : AAIFA 4964 D आयकर अपील सं./ ITA No.1900/Ahd/2016 "नधा"रण वष"/Asstt. Year: 2012-13 AND Asstt.Year : 2014-15 Armee Infotech Vs. ACIT,Cir.6(1), 1002, Akik Building Ahmedabad. Opp: Rajpath Club, SG Highway, Ahmedabad 380 0054. अपीलाथ"/ (App…

The Deputy Commissioner of Income Tax, Circle-3(3), Surat vs. Shri Ravjibhai Becharbhai Dhameliya, Surat

In the result the ground No

ITA 1525/AHD/2017[2013-14]Status: DisposedITAT Surat06 Jan 2022AY 2013-14

Bench: Shri Pawan Singh, Hon'Ble & Shri Arjun Lal Saini, Hon'Bleआ.अ.सं./I.T.A Nos.1239 To 1241/Ahd/2017 & Ita Nos.1523, 1524 & 1525/Ahd/2017 "नधा"रणवष"/Assessment Years: 2007-08, 2008-09 & 2013-14 (Virtual Court Hearing) Shrik Ravjibhai B Dhameliya Vs. Dy. Commissioner Of Income Tax Prop. M/S. Amrut Exports, Circle-3(3), Surat Vrajshila, Nr. Gajjar Petrol Pump, Kapodara Char Rasta, Varachha Road, Surat. [Pan: Accpd5423C] Vs. Shrik Ravjibhai B Dhameliya Prop. Dy. Commissioner Of Income Tax M/S. Amrut Exports, Vrajshila, Nr. Circle-3(3), Surat Gajjar Petrol Pump, Kapodara Char Rasta, Varachha Road, Surat [Pan: Accpd5423C] अपीलाथ" / Appellant ""यथ"/Respondent "नधा"रतीक"ओरसे /Assessee By Shri Sapnesh Sheth, C.A. राज"वक"ओरसे /Revenue By Shri H.P. Meena, Cit/ Dr & Ms. Anupama Singla, Sr. Dr. सुनवाई क" तार"ख/ Date Of Hearing: 21.10.2021 उ"घोषणा क" तार"ख/Pronouncement On: 06.01.2022

Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, Hon'ble JUDICIAL MEMBER AND SHRI ARJUN LAL SAINI, Hon'ble ACCOUNTANT MEMBER आ.अ.सं./I.T.A Nos.1239 to 1241/Ahd/2017 & ITA Nos.1523, 1524 & 1525/Ahd/2017 "नधा"रणवष"/Assessment Years: 2007-08, 2008-09 & 2013-14 (Virtual Court Hearing) Shrik Ravjibhai B Dhameliya Vs. Dy. Commissioner of Income Tax Prop. M/s. Amrut Exports, Circle-3(3), Surat Vrajshila, Nr. Gajjar Petrol Pump, Kapodara Char Rasta, Varachha Road, Surat. [PAN: ACCPD5423C] Vs. Shrik Ravjibhai B Dhameliya Prop. Dy. Commissioner of Income Tax M/s. Amrut Exports, Vrajshila, Nr…

The Deputy Commissioner of Income Tax, Circle-3(3), Surat vs. Shri Ravjibhai Becharbhai Dhameliya, Surat

In the result the ground No

ITA 1524/AHD/2017[2008-09]Status: DisposedITAT Surat06 Jan 2022AY 2008-09

Bench: Shri Pawan Singh, Hon'Ble & Shri Arjun Lal Saini, Hon'Bleआ.अ.सं./I.T.A Nos.1239 To 1241/Ahd/2017 & Ita Nos.1523, 1524 & 1525/Ahd/2017 "नधा"रणवष"/Assessment Years: 2007-08, 2008-09 & 2013-14 (Virtual Court Hearing) Shrik Ravjibhai B Dhameliya Vs. Dy. Commissioner Of Income Tax Prop. M/S. Amrut Exports, Circle-3(3), Surat Vrajshila, Nr. Gajjar Petrol Pump, Kapodara Char Rasta, Varachha Road, Surat. [Pan: Accpd5423C] Vs. Shrik Ravjibhai B Dhameliya Prop. Dy. Commissioner Of Income Tax M/S. Amrut Exports, Vrajshila, Nr. Circle-3(3), Surat Gajjar Petrol Pump, Kapodara Char Rasta, Varachha Road, Surat [Pan: Accpd5423C] अपीलाथ" / Appellant ""यथ"/Respondent "नधा"रतीक"ओरसे /Assessee By Shri Sapnesh Sheth, C.A. राज"वक"ओरसे /Revenue By Shri H.P. Meena, Cit/ Dr & Ms. Anupama Singla, Sr. Dr. सुनवाई क" तार"ख/ Date Of Hearing: 21.10.2021 उ"घोषणा क" तार"ख/Pronouncement On: 06.01.2022

Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, Hon'ble JUDICIAL MEMBER AND SHRI ARJUN LAL SAINI, Hon'ble ACCOUNTANT MEMBER आ.अ.सं./I.T.A Nos.1239 to 1241/Ahd/2017 & ITA Nos.1523, 1524 & 1525/Ahd/2017 "नधा"रणवष"/Assessment Years: 2007-08, 2008-09 & 2013-14 (Virtual Court Hearing) Shrik Ravjibhai B Dhameliya Vs. Dy. Commissioner of Income Tax Prop. M/s. Amrut Exports, Circle-3(3), Surat Vrajshila, Nr. Gajjar Petrol Pump, Kapodara Char Rasta, Varachha Road, Surat. [PAN: ACCPD5423C] Vs. Shrik Ravjibhai B Dhameliya Prop. Dy. Commissioner of Income Tax M/s. Amrut Exports, Vrajshila, Nr…

The Deputy Commissioner of Income Tax, Circle-3(3), Surat vs. Shri Ravjibhai Becharbhai Dhameliya, Surat

In the result the ground No

ITA 1523/AHD/2017[2007-08]Status: DisposedITAT Surat06 Jan 2022AY 2007-08

Bench: Shri Pawan Singh, Hon'Ble & Shri Arjun Lal Saini, Hon'Bleआ.अ.सं./I.T.A Nos.1239 To 1241/Ahd/2017 & Ita Nos.1523, 1524 & 1525/Ahd/2017 "नधा"रणवष"/Assessment Years: 2007-08, 2008-09 & 2013-14 (Virtual Court Hearing) Shrik Ravjibhai B Dhameliya Vs. Dy. Commissioner Of Income Tax Prop. M/S. Amrut Exports, Circle-3(3), Surat Vrajshila, Nr. Gajjar Petrol Pump, Kapodara Char Rasta, Varachha Road, Surat. [Pan: Accpd5423C] Vs. Shrik Ravjibhai B Dhameliya Prop. Dy. Commissioner Of Income Tax M/S. Amrut Exports, Vrajshila, Nr. Circle-3(3), Surat Gajjar Petrol Pump, Kapodara Char Rasta, Varachha Road, Surat [Pan: Accpd5423C] अपीलाथ" / Appellant ""यथ"/Respondent "नधा"रतीक"ओरसे /Assessee By Shri Sapnesh Sheth, C.A. राज"वक"ओरसे /Revenue By Shri H.P. Meena, Cit/ Dr & Ms. Anupama Singla, Sr. Dr. सुनवाई क" तार"ख/ Date Of Hearing: 21.10.2021 उ"घोषणा क" तार"ख/Pronouncement On: 06.01.2022

Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, Hon'ble JUDICIAL MEMBER AND SHRI ARJUN LAL SAINI, Hon'ble ACCOUNTANT MEMBER आ.अ.सं./I.T.A Nos.1239 to 1241/Ahd/2017 & ITA Nos.1523, 1524 & 1525/Ahd/2017 "नधा"रणवष"/Assessment Years: 2007-08, 2008-09 & 2013-14 (Virtual Court Hearing) Shrik Ravjibhai B Dhameliya Vs. Dy. Commissioner of Income Tax Prop. M/s. Amrut Exports, Circle-3(3), Surat Vrajshila, Nr. Gajjar Petrol Pump, Kapodara Char Rasta, Varachha Road, Surat. [PAN: ACCPD5423C] Vs. Shrik Ravjibhai B Dhameliya Prop. Dy. Commissioner of Income Tax M/s. Amrut Exports, Vrajshila, Nr…

Shri Ravjibhai B. Dhameliya, Surat vs. The Deputy Commissioner of Income Tax, Circle-3(3), Surat

In the result the ground No

ITA 1241/AHD/2017[2013-14]Status: DisposedITAT Surat06 Jan 2022AY 2013-14

Bench: Shri Pawan Singh, Hon'Ble & Shri Arjun Lal Saini, Hon'Bleआ.अ.सं./I.T.A Nos.1239 To 1241/Ahd/2017 & Ita Nos.1523, 1524 & 1525/Ahd/2017 "नधा"रणवष"/Assessment Years: 2007-08, 2008-09 & 2013-14 (Virtual Court Hearing) Shrik Ravjibhai B Dhameliya Vs. Dy. Commissioner Of Income Tax Prop. M/S. Amrut Exports, Circle-3(3), Surat Vrajshila, Nr. Gajjar Petrol Pump, Kapodara Char Rasta, Varachha Road, Surat. [Pan: Accpd5423C] Vs. Shrik Ravjibhai B Dhameliya Prop. Dy. Commissioner Of Income Tax M/S. Amrut Exports, Vrajshila, Nr. Circle-3(3), Surat Gajjar Petrol Pump, Kapodara Char Rasta, Varachha Road, Surat [Pan: Accpd5423C] अपीलाथ" / Appellant ""यथ"/Respondent "नधा"रतीक"ओरसे /Assessee By Shri Sapnesh Sheth, C.A. राज"वक"ओरसे /Revenue By Shri H.P. Meena, Cit/ Dr & Ms. Anupama Singla, Sr. Dr. सुनवाई क" तार"ख/ Date Of Hearing: 21.10.2021 उ"घोषणा क" तार"ख/Pronouncement On: 06.01.2022

Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, Hon'ble JUDICIAL MEMBER AND SHRI ARJUN LAL SAINI, Hon'ble ACCOUNTANT MEMBER आ.अ.सं./I.T.A Nos.1239 to 1241/Ahd/2017 & ITA Nos.1523, 1524 & 1525/Ahd/2017 "नधा"रणवष"/Assessment Years: 2007-08, 2008-09 & 2013-14 (Virtual Court Hearing) Shrik Ravjibhai B Dhameliya Vs. Dy. Commissioner of Income Tax Prop. M/s. Amrut Exports, Circle-3(3), Surat Vrajshila, Nr. Gajjar Petrol Pump, Kapodara Char Rasta, Varachha Road, Surat. [PAN: ACCPD5423C] Vs. Shrik Ravjibhai B Dhameliya Prop. Dy. Commissioner of Income Tax M/s. Amrut Exports, Vrajshila, Nr…

Shri Ravjibhai B. Dhameliya, Surat vs. The Deputy Commissioner of Income Tax, Circle-3(3), Surat

In the result the ground No

ITA 1240/AHD/2017[2008-09]Status: DisposedITAT Surat06 Jan 2022AY 2008-09

Bench: Shri Pawan Singh, Hon'Ble & Shri Arjun Lal Saini, Hon'Bleआ.अ.सं./I.T.A Nos.1239 To 1241/Ahd/2017 & Ita Nos.1523, 1524 & 1525/Ahd/2017 "नधा"रणवष"/Assessment Years: 2007-08, 2008-09 & 2013-14 (Virtual Court Hearing) Shrik Ravjibhai B Dhameliya Vs. Dy. Commissioner Of Income Tax Prop. M/S. Amrut Exports, Circle-3(3), Surat Vrajshila, Nr. Gajjar Petrol Pump, Kapodara Char Rasta, Varachha Road, Surat. [Pan: Accpd5423C] Vs. Shrik Ravjibhai B Dhameliya Prop. Dy. Commissioner Of Income Tax M/S. Amrut Exports, Vrajshila, Nr. Circle-3(3), Surat Gajjar Petrol Pump, Kapodara Char Rasta, Varachha Road, Surat [Pan: Accpd5423C] अपीलाथ" / Appellant ""यथ"/Respondent "नधा"रतीक"ओरसे /Assessee By Shri Sapnesh Sheth, C.A. राज"वक"ओरसे /Revenue By Shri H.P. Meena, Cit/ Dr & Ms. Anupama Singla, Sr. Dr. सुनवाई क" तार"ख/ Date Of Hearing: 21.10.2021 उ"घोषणा क" तार"ख/Pronouncement On: 06.01.2022

Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, Hon'ble JUDICIAL MEMBER AND SHRI ARJUN LAL SAINI, Hon'ble ACCOUNTANT MEMBER आ.अ.सं./I.T.A Nos.1239 to 1241/Ahd/2017 & ITA Nos.1523, 1524 & 1525/Ahd/2017 "नधा"रणवष"/Assessment Years: 2007-08, 2008-09 & 2013-14 (Virtual Court Hearing) Shrik Ravjibhai B Dhameliya Vs. Dy. Commissioner of Income Tax Prop. M/s. Amrut Exports, Circle-3(3), Surat Vrajshila, Nr. Gajjar Petrol Pump, Kapodara Char Rasta, Varachha Road, Surat. [PAN: ACCPD5423C] Vs. Shrik Ravjibhai B Dhameliya Prop. Dy. Commissioner of Income Tax M/s. Amrut Exports, Vrajshila, Nr…

Shri Ravjibhai B. Dhameliya, Surat vs. The Deputy Commissioner of Income Tax, Circle-3(3), Surat

In the result the ground No

ITA 1239/AHD/2017[2007-08]Status: DisposedITAT Surat06 Jan 2022AY 2007-08

Bench: Shri Pawan Singh, Hon'Ble & Shri Arjun Lal Saini, Hon'Bleआ.अ.सं./I.T.A Nos.1239 To 1241/Ahd/2017 & Ita Nos.1523, 1524 & 1525/Ahd/2017 "नधा"रणवष"/Assessment Years: 2007-08, 2008-09 & 2013-14 (Virtual Court Hearing) Shrik Ravjibhai B Dhameliya Vs. Dy. Commissioner Of Income Tax Prop. M/S. Amrut Exports, Circle-3(3), Surat Vrajshila, Nr. Gajjar Petrol Pump, Kapodara Char Rasta, Varachha Road, Surat. [Pan: Accpd5423C] Vs. Shrik Ravjibhai B Dhameliya Prop. Dy. Commissioner Of Income Tax M/S. Amrut Exports, Vrajshila, Nr. Circle-3(3), Surat Gajjar Petrol Pump, Kapodara Char Rasta, Varachha Road, Surat [Pan: Accpd5423C] अपीलाथ" / Appellant ""यथ"/Respondent "नधा"रतीक"ओरसे /Assessee By Shri Sapnesh Sheth, C.A. राज"वक"ओरसे /Revenue By Shri H.P. Meena, Cit/ Dr & Ms. Anupama Singla, Sr. Dr. सुनवाई क" तार"ख/ Date Of Hearing: 21.10.2021 उ"घोषणा क" तार"ख/Pronouncement On: 06.01.2022

Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, Hon'ble JUDICIAL MEMBER AND SHRI ARJUN LAL SAINI, Hon'ble ACCOUNTANT MEMBER आ.अ.सं./I.T.A Nos.1239 to 1241/Ahd/2017 & ITA Nos.1523, 1524 & 1525/Ahd/2017 "नधा"रणवष"/Assessment Years: 2007-08, 2008-09 & 2013-14 (Virtual Court Hearing) Shrik Ravjibhai B Dhameliya Vs. Dy. Commissioner of Income Tax Prop. M/s. Amrut Exports, Circle-3(3), Surat Vrajshila, Nr. Gajjar Petrol Pump, Kapodara Char Rasta, Varachha Road, Surat. [PAN: ACCPD5423C] Vs. Shrik Ravjibhai B Dhameliya Prop. Dy. Commissioner of Income Tax M/s. Amrut Exports, Vrajshila, Nr…

ITO Ward- 4(1), Thane vs. Shri Bhushan P. Naik, Thane

In the result, appeals of the Revenue are dismissed

ITA 430/MUM/2021[2011-12]Status: DisposedITAT Mumbai25 Nov 2021AY 2011-12

Bench: Shri C.N. Prasad, Hon'Ble

For Appellant: NoneFor Respondent: Abdul Hakkem
Section 133(6)Section 145(3)

…pellant is rejected u/s. 145(3) of the Act. The disallowance 25% out of unverifiable purchases from unverifiable/Hawala dealer had been upheld in the aforesaid case: (1) Sanjay Oil Cake Industries Vs CIT (2008) 316 ITR 274 (Guj) (2) Vijay Proteins Ltd Vs ACIT 58 ITD 428 (Abd) (3) M/s Nand Kishore Meghraj Jewellers, Jaipur Co. No. 105/JP/09 arising out of ITA No. 433/JP/2009 by ITAT Jaipur (4) M/s. Trident Jewellers ITAT Jaipur ITA No. 552/JP/2013. In view of the above stated facts, the disallowance @ 25% of Rs.3,29,596/-works out at Rs. 82,399/- is sustained and the same is added to the total income of the assess…

ITO Ward- 4(1), Thane vs. Shri Bhushan P. Naik, Thane

In the result, appeals of the Revenue are dismissed

ITA 429/MUM/2021[2010-11]Status: DisposedITAT Mumbai25 Nov 2021AY 2010-11

Bench: Shri C.N. Prasad, Hon'Ble

For Appellant: NoneFor Respondent: Abdul Hakkem
Section 133(6)Section 145(3)

…pellant is rejected u/s. 145(3) of the Act. The disallowance 25% out of unverifiable purchases from unverifiable/Hawala dealer had been upheld in the aforesaid case: (1) Sanjay Oil Cake Industries Vs CIT (2008) 316 ITR 274 (Guj) (2) Vijay Proteins Ltd Vs ACIT 58 ITD 428 (Abd) (3) M/s Nand Kishore Meghraj Jewellers, Jaipur Co. No. 105/JP/09 arising out of ITA No. 433/JP/2009 by ITAT Jaipur (4) M/s. Trident Jewellers ITAT Jaipur ITA No. 552/JP/2013. In view of the above stated facts, the disallowance @ 25% of Rs.3,29,596/-works out at Rs. 82,399/- is sustained and the same is added to the total income of the assess…

ITO Ward- 4(1), Thane vs. Shri Bhushan P. Naik, Thane

In the result, appeals of the Revenue are dismissed

ITA 428/MUM/2021[2009-10]Status: DisposedITAT Mumbai25 Nov 2021AY 2009-10

Bench: Shri C.N. Prasad, Hon'Ble

For Appellant: NoneFor Respondent: Abdul Hakkem
Section 133(6)Section 145(3)

…pellant is rejected u/s. 145(3) of the Act. The disallowance 25% out of unverifiable purchases from unverifiable/Hawala dealer had been upheld in the aforesaid case: (1) Sanjay Oil Cake Industries Vs CIT (2008) 316 ITR 274 (Guj) (2) Vijay Proteins Ltd Vs ACIT 58 ITD 428 (Abd) (3) M/s Nand Kishore Meghraj Jewellers, Jaipur Co. No. 105/JP/09 arising out of ITA No. 433/JP/2009 by ITAT Jaipur (4) M/s. Trident Jewellers ITAT Jaipur ITA No. 552/JP/2013. In view of the above stated facts, the disallowance @ 25% of Rs.3,29,596/-works out at Rs. 82,399/- is sustained and the same is added to the total income of the assess…

DCIT 1(2)(2), Mumbai vs. Prince Marine Transport Services P.Ltd, Mumbai

In the result, the appeal filed by the Revenue is dismissed

ITA 6688/MUM/2017[2010-11]Status: DisposedITAT Mumbai15 Nov 2021AY 2010-11

Bench: Shri Saktijit Dey () & Shri S. Rifaur Rahman () Assessment Year: 2010-11 Dcit-1(2)(2), M/S Prince Marine Transport R. No. 535, 5Th Floor, Aayakar Bhavan, Vs. Services Pvt. Ltd., Roopam M.K. Road, Building, 2Nd Floor, 239 P Mumbai-400020. D”Mello Road, Mumbai-400 001. Pan No. Aaecp 3695 B Appellant Respondent Assessee By : None Revenue By : Ms. Shreekala Pardeshi, Dr Date Of Hearing : 18/08/2021 Date Of Pronouncement : 15/11/2021

For Appellant: NoneFor Respondent: Ms. Shreekala Pardeshi, DR
Section 115JSection 133(6)Section 143(2)Section 143(3)

…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. 7.26 In the case of Vijay Proteins (supra), the Hon'ble ITAT was seized with a case of bogus suppliers of oil cakes where 33 parties were found to be bogus by the departmental authorities even though payments were made to the said parties by cross cheques and in fact the A.O. in that case had brought adequate material on record to prove that the…

Dy CIT Circle-33 (1), Mumbai vs. Shri. Vishal Praful Mehta, Mumbai

In the result, these appeals filed by the revenue are dismissed

ITA 6843/MUM/2019[2010-11]Status: DisposedITAT Mumbai12 Nov 2021AY 2010-11

Bench: Shri Shamim Yahya (Am) & Shri Saktijit Dey (Jm) I.T.A. No.6843 & 6117/Mum/2019 (Assessment Years 2010-11 & 2011-12)

Section 143(1)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” Bench, Mumbai Before Shri Shamim Yahya (AM) & Shri Saktijit Dey (JM) I.T.A. No.6843 & 6117/Mum/2019 (Assessment Years 2010-11 & 2011-12) DCIT,Circle-33(1) Vs. Viashal Praful Mehta Room No.849, 8th Floor A-305, Sairaj Garden CHS Kautilya Bhavan Ltd., Iraniwadi Road G Block, BKC, Bandra(E) Kandivali(W), Mumbai-400 051 Mumbai-400 067 PAN : AFGPM0875G (Appellant) (Respondent) Shri Akash Kumar Assessee by Department by Shri S.N.Kabra Date of Hearing 11.11.2021 Date of Pronouncement 12.11.2021 O R D E R Per Shamim Yahya (AM) :- These are appeals by the revenue, wherein the…

Shri Hitesh Bhai Popatbhai Sakariya, Surat vs. Income Tax Officer, Ward -1(3)(7), Surat

In the result, the ground No

ITA 315/SRT/2017[2012-13]Status: DisposedITAT Surat09 Nov 2021AY 2012-13

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini

Section 132Section 132(4)Section 143(2)Section 147Section 148Section 254(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER ITA Nos. 312-315/SRT/2017 (AYs 2009-10 to 2012-13) (Hearing in Virtual Court) Shri Hiteshbhai Popatbhai Income Tax Officer Sakariya, Ward-2(3)(7), Aaykar Vs 17, Hetal Nagar Society, Nr. Bhavan, Majura Gate, Navyug Collage, Rander Road, Surat-395001 Surat-395005 PAN : AKVPS 5306 G Assessee / appellant Revenue /respondent Assessee by ShriHimanshu Gandhi, AR Revenue by Ms. Anupama Singla – Sr-DR Date of hearing 27.08.2021 Date of pronouncement 09.11.2021 Order under section 2…

Shri Hitesh Bhai Popatbhai Sakariya, Surat vs. Income Tax Officer, Ward -1(3)(7), Surat

In the result, the ground No

ITA 314/SRT/2017[2011-12]Status: DisposedITAT Surat09 Nov 2021AY 2011-12

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini

Section 132Section 132(4)Section 143(2)Section 147Section 148Section 254(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER ITA Nos. 312-315/SRT/2017 (AYs 2009-10 to 2012-13) (Hearing in Virtual Court) Shri Hiteshbhai Popatbhai Income Tax Officer Sakariya, Ward-2(3)(7), Aaykar Vs 17, Hetal Nagar Society, Nr. Bhavan, Majura Gate, Navyug Collage, Rander Road, Surat-395001 Surat-395005 PAN : AKVPS 5306 G Assessee / appellant Revenue /respondent Assessee by ShriHimanshu Gandhi, AR Revenue by Ms. Anupama Singla – Sr-DR Date of hearing 27.08.2021 Date of pronouncement 09.11.2021 Order under section 2…

Shri Hitesh Bhai Popatbhai Sakariya, Surat vs. Income Tax Officer, Ward -1(3)(7), Surat

In the result, the ground No

ITA 313/SRT/2017[2010-11]Status: DisposedITAT Surat09 Nov 2021AY 2010-11

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini

Section 132Section 132(4)Section 143(2)Section 147Section 148Section 254(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER ITA Nos. 312-315/SRT/2017 (AYs 2009-10 to 2012-13) (Hearing in Virtual Court) Shri Hiteshbhai Popatbhai Income Tax Officer Sakariya, Ward-2(3)(7), Aaykar Vs 17, Hetal Nagar Society, Nr. Bhavan, Majura Gate, Navyug Collage, Rander Road, Surat-395001 Surat-395005 PAN : AKVPS 5306 G Assessee / appellant Revenue /respondent Assessee by ShriHimanshu Gandhi, AR Revenue by Ms. Anupama Singla – Sr-DR Date of hearing 27.08.2021 Date of pronouncement 09.11.2021 Order under section 2…

Shri Hitesh Bhai Popatbhai Sakariya, Surat vs. Income Tax Officer, Ward -1(3)(7), Surat

In the result, the ground No

ITA 312/SRT/2017[2009-10]Status: DisposedITAT Surat09 Nov 2021AY 2009-10

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini

Section 132Section 132(4)Section 143(2)Section 147Section 148Section 254(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER ITA Nos. 312-315/SRT/2017 (AYs 2009-10 to 2012-13) (Hearing in Virtual Court) Shri Hiteshbhai Popatbhai Income Tax Officer Sakariya, Ward-2(3)(7), Aaykar Vs 17, Hetal Nagar Society, Nr. Bhavan, Majura Gate, Navyug Collage, Rander Road, Surat-395001 Surat-395005 PAN : AKVPS 5306 G Assessee / appellant Revenue /respondent Assessee by ShriHimanshu Gandhi, AR Revenue by Ms. Anupama Singla – Sr-DR Date of hearing 27.08.2021 Date of pronouncement 09.11.2021 Order under section 2…

ITO - 9(2)(3), Mumbai vs. M/S. Contech Machines P. Ltd., Mumbai

In the result, the appeal is dismissed

ITA 1164/MUM/2020[2010-11]Status: DisposedITAT Mumbai26 Oct 2021AY 2010-11

Bench: Shri Mahavir Singh, Vice-Assessment Year : 2010-11 Ito 9(2)(3), M/S. Contech Machines P Ltd., Mumbai. 22/C, Vaibhav Industrial Estate, Vs Saki Vihar Road, Powai, Mumbai 400 072. Pan Awups3619P (Appellant) (Respondent)

For Appellant: Shri Vaibhav JainFor Respondent: None
Section 144

…the Act. Aggrieved the assessee preferred appeal before the first appellate authority. 3 M/s. Contech Machines P. Ltd 5. The learned CIT(A) after considering the decision of Ahmedbad Bench of the Tribunal in the case of Vijay Proteins Ltd. Vs. ACIT [1996] 58 ITD 428 (Ahd) and the decision of Hon’ble Gujarat High Court in the case of CIT vs. Simit Sheth (2013) 38 taxmann.com 385 (Guj), restricted the disallowance to the extent of the profit element embedded in such purchases @12.5%. The learned CIT(A) has observed as under: “6.1.30 In the case of Vijay Proteins (supra), the Hon’ble ITAT was seized with a c…

Dinesh S Dhokar, Mumbai vs. ITO, 19(1)(4), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 2947/MUM/2019[2009-10]Status: DisposedITAT Mumbai25 Oct 2021AY 2009-10

Bench: Shri Mahavir Singh: A.Y : 2009-10 Dinesh S. Dhokar Vs. Income Tax Officer – 19(1)(4), Room No. 6, Building No. 1, Mumbai. (Respondent) Dadarkar Compound, Vaibhav, C-Wing, 1St Floor, Tardeo Road, Mumbai 400 034. Pan : Aaapd8605N (Appellant)

For Appellant: Shri Dixit JainFor Respondent: Shri Vaibhav
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT : A.Y : 2009-10 Dinesh S. Dhokar Vs. Income Tax Officer – 19(1)(4), Room no. 6, Building No. 1, Mumbai. (Respondent) Dadarkar Compound, Vaibhav, C-Wing, 1st floor, Tardeo Road, Mumbai 400 034. PAN : AAAPD8605N (Appellant) Appellant by : Shri Dixit Jain Respondent by : Shri Vaibhav Date of Hearing : 25/10/2021 Date of Pronouncement : 25/10/2021 O R D E R This appeal by the assessee is arising out of the order of Commissioner of Income Tax (Appeals)-29, Mumbai (in short ‘CIT(A)’) in Appeal No. CIT(A)-29/IT-…