Vijay Proteins Ltd. v. CIT

58 Taxmann.com 44High Court2015#720 most cited

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

When an assessee makes alleged bogus or hawala purchases but subsequently makes genuine sales from those purchases, the addition to income should be restricted only to the estimated profit embedded in such transactions, not the entire purchase value.

140

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2017 to 2026.

Also referred to as

Vijay Proteins Ltd. v. CIT · bogus purchases · hawala purchases · accommodation entries · section 68 · section 69C · profit estimation · unexplained expenditure · genuineness of transactions · only profit taxable · 58 Taxmann.com 44

Sections most often in play

Section 147Section 148Section 133(6)Section 143(3)Section 68Section 145(3)Section 69CSection 131
Read the full judgment

Issues it is cited on

section 145(2)circular tradingpaper companylive linkentry operatoraccommodation entrysection 69ccommercial expediencysection 40a(3)addition u/s 68section 145(3)genuineness of the transaction

Judgments citing Vijay Proteins Ltd. v. CIT

M/S. Kotel Properties Pvt.Ltd., Baroda vs. The Income Tax Officer, Ward-1(4), Baroda

In the result, the appeal of the Revenue is dismissed

ITA 1913/AHD/2011[1992-93]Status: DisposedITAT Ahmedabad08 Nov 2021AY 1992-93

Bench: Shri Rajpal Yadav & Shri Waseem Ahmed

For Respondent: Ms. Urvashi Shodhan, A.R
Section 143(3)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’A’’ BENCH, AHMEDABAD (CONDUCTED THROUGH VIRTUAL COURT AT AHMEDABAD) BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER Sr. Asstt. Name of Name of ITA No. No. Year Appellant Respondent Kotel Properties Pvt. Ltd., GF-74, Avishkar I.T.O., ITA No.1913 to 1992-93 Complex, Old Padra Ward-1(4), 1-4 1916/Ahd/2011 to Road, Vadodara. 1995-96 Vadodara. PAN:AABCK9165A ITA No.1807- 1994-95 Kotel Properties I.T.O., 1808/Ahd/2011 & Pvt. Ltd., Ward-1(4), 5-6 1995-96 PAN:AABCK916 Vadodara. 5A Madhav Organizers Pvt. Ltd.…

The ITO, Ward-1(4), Baroda vs. M/S. Kotel Properties Pvt.Ltd., Baroda

In the result, the appeal of the Revenue is dismissed

ITA 1808/AHD/2011[1995-96]Status: DisposedITAT Ahmedabad08 Nov 2021AY 1995-96

Bench: Shri Rajpal Yadav & Shri Waseem Ahmed

For Respondent: Ms. Urvashi Shodhan, A.R
Section 143(3)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’A’’ BENCH, AHMEDABAD (CONDUCTED THROUGH VIRTUAL COURT AT AHMEDABAD) BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER Sr. Asstt. Name of Name of ITA No. No. Year Appellant Respondent Kotel Properties Pvt. Ltd., GF-74, Avishkar I.T.O., ITA No.1913 to 1992-93 Complex, Old Padra Ward-1(4), 1-4 1916/Ahd/2011 to Road, Vadodara. 1995-96 Vadodara. PAN:AABCK9165A ITA No.1807- 1994-95 Kotel Properties I.T.O., 1808/Ahd/2011 & Pvt. Ltd., Ward-1(4), 5-6 1995-96 PAN:AABCK916 Vadodara. 5A Madhav Organizers Pvt. Ltd.…

The ITO, Ward-1(4), Baroda vs. M/S. Kotel Properties Pvt.Ltd., Baroda

In the result, the appeal of the Revenue is dismissed

ITA 1807/AHD/2011[1994-95]Status: DisposedITAT Ahmedabad08 Nov 2021AY 1994-95

Bench: Shri Rajpal Yadav & Shri Waseem Ahmed

For Respondent: Ms. Urvashi Shodhan, A.R
Section 143(3)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’A’’ BENCH, AHMEDABAD (CONDUCTED THROUGH VIRTUAL COURT AT AHMEDABAD) BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER Sr. Asstt. Name of Name of ITA No. No. Year Appellant Respondent Kotel Properties Pvt. Ltd., GF-74, Avishkar I.T.O., ITA No.1913 to 1992-93 Complex, Old Padra Ward-1(4), 1-4 1916/Ahd/2011 to Road, Vadodara. 1995-96 Vadodara. PAN:AABCK9165A ITA No.1807- 1994-95 Kotel Properties I.T.O., 1808/Ahd/2011 & Pvt. Ltd., Ward-1(4), 5-6 1995-96 PAN:AABCK916 Vadodara. 5A Madhav Organizers Pvt. Ltd.…

The ITO, Ward-4(1), Baroda vs. M/S. Madhav Organisors Pvt.Ltd., Baroda

In the result, the appeal of the Revenue is dismissed

ITA 1776/AHD/2011[1995-96]Status: DisposedITAT Ahmedabad08 Nov 2021AY 1995-96

Bench: Shri Rajpal Yadav & Shri Waseem Ahmed

For Respondent: Ms. Urvashi Shodhan, A.R
Section 143(3)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’A’’ BENCH, AHMEDABAD (CONDUCTED THROUGH VIRTUAL COURT AT AHMEDABAD) BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER Sr. Asstt. Name of Name of ITA No. No. Year Appellant Respondent Kotel Properties Pvt. Ltd., GF-74, Avishkar I.T.O., ITA No.1913 to 1992-93 Complex, Old Padra Ward-1(4), 1-4 1916/Ahd/2011 to Road, Vadodara. 1995-96 Vadodara. PAN:AABCK9165A ITA No.1807- 1994-95 Kotel Properties I.T.O., 1808/Ahd/2011 & Pvt. Ltd., Ward-1(4), 5-6 1995-96 PAN:AABCK916 Vadodara. 5A Madhav Organizers Pvt. Ltd.…

The ITO, Ward-4(1), Baroda vs. M/S. Madhav Organisors Pvt.Ltd., Baroda

In the result, the appeal of the Revenue is dismissed

ITA 1775/AHD/2011[1994-95]Status: DisposedITAT Ahmedabad08 Nov 2021AY 1994-95

Bench: Shri Rajpal Yadav & Shri Waseem Ahmed

For Respondent: Ms. Urvashi Shodhan, A.R
Section 143(3)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’A’’ BENCH, AHMEDABAD (CONDUCTED THROUGH VIRTUAL COURT AT AHMEDABAD) BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER Sr. Asstt. Name of Name of ITA No. No. Year Appellant Respondent Kotel Properties Pvt. Ltd., GF-74, Avishkar I.T.O., ITA No.1913 to 1992-93 Complex, Old Padra Ward-1(4), 1-4 1916/Ahd/2011 to Road, Vadodara. 1995-96 Vadodara. PAN:AABCK9165A ITA No.1807- 1994-95 Kotel Properties I.T.O., 1808/Ahd/2011 & Pvt. Ltd., Ward-1(4), 5-6 1995-96 PAN:AABCK916 Vadodara. 5A Madhav Organizers Pvt. Ltd.…

Vaghasiya Exports, Mumbai vs. Pr. CIT- 32, Mumbai

The appeal stands allowed in terms of our above order

ITA 2288/MUM/2019[2014-15]Status: DisposedITAT Mumbai27 Jul 2021AY 2014-15

Bench: Hon’Ble Shri Saktijit Dey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) आयकर अपील सं./ I.T.A. No.2288/Mum/2019 (धििाारण वर्ा / Assessment Year: 2014-15) M/S. Vaghasiya Exports Pr. Cit-32 Ae-2080, 2Nd Floor C-11, 2Nd Floor, Pratyakshakar Bhavan बिाम Bharat Diamond Bourse Bandra Kurla Complex, Bandra (East) / Vs. Bandra Kurla Complex, Bandra (East) Mumbai- 400 051. Mumbai 400 051 Pan: Aaafa-2061-Q (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Assessee By : Dr. K.Shivram- Ld. Sr. Counsel Revenue By : Shri H.N.Singh – Ld. Cit-Dr सुनवाई की तारीख/ : 20/05/2021 Date Of Hearing घोषणा की तारीख / : 27/07/2021 Date Of Pronouncement आदेश / O R D E R Manoj Kumar Aggarwal () 1. By Way Of This Appeal, The Assessee Challenges The Invocation Of Revisional Jurisdiction U/S 263 By Ld. Principal Commissioner Of Income Tax-32, Mumbai (Pr. Cit) For Assessment Year (Ay) 2014-15 Vide Order Dated 18/03/2019. The Grounds Raised By The Assessee Read As Under:- 1. The Ld. Pr.Cit Erred In Passing Revision U/S.263 Of The Income Tax Act, 1961 (The “Act”) Revising Assessment Order Passed U/S.143(3) On The Issue Of Addition Of Alleged Bogus Purchases Without Appreciating That Assessment Order U/S. 143(3) Is Neither Erroneous Nor Prejudicial To The Interest Of Revenue As During Assessment Proceedings Ld. Ao Had Specifically Raised Queries Pertaining To Alleged Bogus Purchases & After Considering The Evidences Produced By The Appellant, Made

For Appellant: Dr. K.Shivram- Ld. Sr. CounselFor Respondent: Shri H.N.Singh – Ld. CIT-DR
Section 143(3)Section 263

…1 M/s Vaghasiya Exports Assessment Year: 2014-15 आयकर अपीलीय अधिकरण “एफ” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI माननीय श्री शक्तिजीत दे, न्याययक सदस्य एवुं माननीय श्री मनोज कुमार अग्रवाल ,लेखा सदस्य के समक्ष। BEFORE HON’BLE SHRI SAKTIJIT DEY, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM (Hearing Through Video Conferencing Mode) आयकर अपील सं./ I.T.A. No.2288/Mum/2019 (धििाारण वर्ा / Assessment Year: 2014-15) M/s. Vaghasiya Exports Pr. CIT-32 AE-2080, 2nd Floor C-11, 2nd Floor, Pratyakshakar Bhavan बिाम Bharat Diamond Bourse Bandra Kurla Complex, Bandra (East) / Vs. Bandra Kurla…

ACIT, Central Circle- 19, New Delhi vs. Amq Agro India Pvt. Ltd., New Delhi

In the result, both the appeals of the assessee are partly allowed and both the appeals of the revenue are dismissed

ITA 4409/DEL/2018[2014-15]Status: DisposedITAT Delhi22 Jan 2021AY 2014-15

Bench: Sh. H. S. Sidhudr. B. R. R. Kumar(Through Video Conferencing) Ita No. 2805/Del/2018 : Asstt. Year : 2013-14 Ita No. 2806/Del/2018 : Asstt. Year : 2014-15 M/S Amq Agro India Pvt. Ltd. Vs Asstt. Commissioner Of Income C-134, Ground Floor, Defence Tax, Central Circle-19, Colony, New Delhi-110024 New Delhi (Appellant) (Respondent) Pan No. Aaeca0929M

For Appellant: Sh. Sh. Hiren Mehta, CA &For Respondent: Ms. Pramita M. Biswas, CIT DR
Section 153A

…the bogus purchases. Similar view has been taken by the Hon'ble Gujarat High Court in NK Industries Ltd. Vs. DCIT 2016 TIOL- 3165-HC-AHM-IT dated 20.06.2016 and ITA Nos. 2805, 2806, 4408 & 4409/Del/2018 19 AMQ Agro India Pvt. Ltd. Vijay Proteins Ltd. Vs. CIT 58 Taxmann.com 44. Therefore, the addition made by the Ld. Assessing Officer in the present case of whole of the purchase consideration cannot be sustained. The various judicial precedents cite before us also suggest that addition should be restricted to the extent of 25% of the purchases. Further, the decision relied upon by the Ld. Department Representativ…

DCIT, Central Circle- 19, New Delhi vs. Amq Agro India Pvt. Ltd., New Delhi

In the result, both the appeals of the assessee are partly allowed and both the appeals of the revenue are dismissed

ITA 4408/DEL/2018[2013-14]Status: DisposedITAT Delhi22 Jan 2021AY 2013-14

Bench: Sh. H. S. Sidhudr. B. R. R. Kumar(Through Video Conferencing) Ita No. 2805/Del/2018 : Asstt. Year : 2013-14 Ita No. 2806/Del/2018 : Asstt. Year : 2014-15 M/S Amq Agro India Pvt. Ltd. Vs Asstt. Commissioner Of Income C-134, Ground Floor, Defence Tax, Central Circle-19, Colony, New Delhi-110024 New Delhi (Appellant) (Respondent) Pan No. Aaeca0929M

For Appellant: Sh. Sh. Hiren Mehta, CA &For Respondent: Ms. Pramita M. Biswas, CIT DR
Section 153A

…the bogus purchases. Similar view has been taken by the Hon'ble Gujarat High Court in NK Industries Ltd. Vs. DCIT 2016 TIOL- 3165-HC-AHM-IT dated 20.06.2016 and ITA Nos. 2805, 2806, 4408 & 4409/Del/2018 19 AMQ Agro India Pvt. Ltd. Vijay Proteins Ltd. Vs. CIT 58 Taxmann.com 44. Therefore, the addition made by the Ld. Assessing Officer in the present case of whole of the purchase consideration cannot be sustained. The various judicial precedents cite before us also suggest that addition should be restricted to the extent of 25% of the purchases. Further, the decision relied upon by the Ld. Department Representativ…

Amq Agro India Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 19, New Delhi

In the result, both the appeals of the assessee are partly allowed and both the appeals of the revenue are dismissed

ITA 2806/DEL/2018[2014-15]Status: DisposedITAT Delhi22 Jan 2021AY 2014-15

Bench: Sh. H. S. Sidhudr. B. R. R. Kumar(Through Video Conferencing) Ita No. 2805/Del/2018 : Asstt. Year : 2013-14 Ita No. 2806/Del/2018 : Asstt. Year : 2014-15 M/S Amq Agro India Pvt. Ltd. Vs Asstt. Commissioner Of Income C-134, Ground Floor, Defence Tax, Central Circle-19, Colony, New Delhi-110024 New Delhi (Appellant) (Respondent) Pan No. Aaeca0929M

For Appellant: Sh. Sh. Hiren Mehta, CA &For Respondent: Ms. Pramita M. Biswas, CIT DR
Section 153A

…the bogus purchases. Similar view has been taken by the Hon'ble Gujarat High Court in NK Industries Ltd. Vs. DCIT 2016 TIOL- 3165-HC-AHM-IT dated 20.06.2016 and ITA Nos. 2805, 2806, 4408 & 4409/Del/2018 19 AMQ Agro India Pvt. Ltd. Vijay Proteins Ltd. Vs. CIT 58 Taxmann.com 44. Therefore, the addition made by the Ld. Assessing Officer in the present case of whole of the purchase consideration cannot be sustained. The various judicial precedents cite before us also suggest that addition should be restricted to the extent of 25% of the purchases. Further, the decision relied upon by the Ld. Department Representativ…

Amq Agro India Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 19, New Delhi

In the result, both the appeals of the assessee are partly allowed and both the appeals of the revenue are dismissed

ITA 2805/DEL/2018[2013-14]Status: DisposedITAT Delhi22 Jan 2021AY 2013-14

Bench: Sh. H. S. Sidhudr. B. R. R. Kumar(Through Video Conferencing) Ita No. 2805/Del/2018 : Asstt. Year : 2013-14 Ita No. 2806/Del/2018 : Asstt. Year : 2014-15 M/S Amq Agro India Pvt. Ltd. Vs Asstt. Commissioner Of Income C-134, Ground Floor, Defence Tax, Central Circle-19, Colony, New Delhi-110024 New Delhi (Appellant) (Respondent) Pan No. Aaeca0929M

For Appellant: Sh. Sh. Hiren Mehta, CA &For Respondent: Ms. Pramita M. Biswas, CIT DR
Section 153A

…the bogus purchases. Similar view has been taken by the Hon'ble Gujarat High Court in NK Industries Ltd. Vs. DCIT 2016 TIOL- 3165-HC-AHM-IT dated 20.06.2016 and ITA Nos. 2805, 2806, 4408 & 4409/Del/2018 19 AMQ Agro India Pvt. Ltd. Vijay Proteins Ltd. Vs. CIT 58 Taxmann.com 44. Therefore, the addition made by the Ld. Assessing Officer in the present case of whole of the purchase consideration cannot be sustained. The various judicial precedents cite before us also suggest that addition should be restricted to the extent of 25% of the purchases. Further, the decision relied upon by the Ld. Department Representativ…

Vaghasiya Exports, Mumbai vs. Pr.CIT-32, Mumbai

In the result, the appeal of the assessee is allowed

ITA 2370/MUM/2018[2009-10]Status: DisposedITAT Mumbai28 Sept 2020AY 2009-10

Bench: Shri Mahavir Singh & Shri Rajesh Kumarassessment Year: 2009-10 M/S. Vaghasiya Exports, Pr. Cit-32, C-11, Bharat Diamond Bourse, 2Nd Floor, Ae-2080, Pratyakshakar Bhavan, 2Nd Floor, Vs. Bandra Kurla Compex, Bandra Kurla Compex, Bandra (E), Bandra East, Mumbai Mumbai – 400 051 Pan: Aaafv 2061Q (Appellant) (Respondent) Present For: Assessee By : Shri K. Shivram, A.R. & Shri Rahul Hakani, A.R. Revenue By : Shri Sushil Kumar Poddar, D.R. Date Of Hearing : 21.08.2020 Date Of Pronouncement : 28.09.2020 O R D E R Per Rajesh Kumar: The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 28.03.2018 Of The Principal Commissioner Of Income Tax [Hereinafter Referred To As The Pcit Relevant To Assessment Year 2009-10. 2. The Grounds Raised By The Assessee Are As Under: “Order Passed U/S. 263 Is Bad-In-Law & Liable To Be Quashed 1. The Ld. Pr. Cit Erred In Issuing Notice U/S.263 Of The Act Based Upon The Proposal Received From Ito / Jt. Cit & Not By Suo-Moto Examination Of Records & Application Of Mind & Thus, The Revision Proceedings U/S 263 Of The Act Are Carried Out Upon The Directions Of Ito / Jt. Cit Is Contrary To The Provisions Of Sec. 263 Of The Act & Hence, Bad In Law & Liable To Be Quashed.

For Appellant: Shri K. Shivram, A.R. &For Respondent: Shri Sushil Kumar Poddar, D.R
Section 143(3)Section 147Section 148Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “F”, MUMBAI BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER Assessment Year: 2009-10 M/s. Vaghasiya Exports, Pr. CIT-32, C-11, Bharat Diamond Bourse, 2nd Floor, AE-2080, Pratyakshakar Bhavan, 2nd Floor, Vs. Bandra Kurla Compex, Bandra Kurla Compex, Bandra (E), Bandra East, Mumbai Mumbai – 400 051 PAN: AAAFV 2061Q (Appellant) (Respondent) Present for: Assessee by : Shri K. Shivram, A.R. & Shri Rahul Hakani, A.R. Revenue by : Shri Sushil Kumar Poddar, D.R. Date of Hearing : 21.08.2020 Date of Pronouncement : 28.09.2020 O R D E R…

M/S. Vaibhav Global (Gems) Ltd., Jaipur vs. ACIT, Circle-5, Jaipur

In the result, appeals for the A

ITA 1348/JPR/2019[2011-12]Status: DisposedITAT Jaipur24 Aug 2020AY 2011-12
For Appellant: Shri S.R. Sharma &For Respondent: Shri K.C. Gupta (JCIT)
Section 142(1)Section 143(1)Section 143(3)Section 145(3)Section 147Section 148Section 149

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “A”, JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 1346, 1347 & 1348/JP/2019 Assessment Years :2008-09, 2010-11 & 2011-12 M/s Vaibhav Global Ltd., cuke A.C.I.T., Vs. K-6-B, Fateh Tiba, Adarsh Nagar, Circle-5, Jaipur. Jaipur. PAN No.: AAACV 4679 F vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by: Shri S.R. Sharma & Shri Rajnikant Bhatra(CAs) jktLo dh vksj ls@ Revenue by : Shri K.C…

M/S. Vaibhav Global (Gems) Ltd., Jaipur vs. ACIT, Circle-5, Jaipur

In the result, appeals for the A

ITA 1347/JPR/2019[2010-11]Status: DisposedITAT Jaipur24 Aug 2020AY 2010-11
For Appellant: Shri S.R. Sharma &For Respondent: Shri K.C. Gupta (JCIT)
Section 142(1)Section 143(1)Section 143(3)Section 145(3)Section 147Section 148Section 149

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “A”, JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 1346, 1347 & 1348/JP/2019 Assessment Years :2008-09, 2010-11 & 2011-12 M/s Vaibhav Global Ltd., cuke A.C.I.T., Vs. K-6-B, Fateh Tiba, Adarsh Nagar, Circle-5, Jaipur. Jaipur. PAN No.: AAACV 4679 F vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by: Shri S.R. Sharma & Shri Rajnikant Bhatra(CAs) jktLo dh vksj ls@ Revenue by : Shri K.C…

M/S. Vaibhav Global (Gems) Ltd., Jaipur vs. ACIT, Circle-5, Jaipur

In the result, appeals for the A

ITA 1346/JPR/2019[2008-09]Status: DisposedITAT Jaipur24 Aug 2020AY 2008-09
For Appellant: Shri S.R. Sharma &For Respondent: Shri K.C. Gupta (JCIT)
Section 142(1)Section 143(1)Section 143(3)Section 145(3)Section 147Section 148Section 149

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “A”, JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 1346, 1347 & 1348/JP/2019 Assessment Years :2008-09, 2010-11 & 2011-12 M/s Vaibhav Global Ltd., cuke A.C.I.T., Vs. K-6-B, Fateh Tiba, Adarsh Nagar, Circle-5, Jaipur. Jaipur. PAN No.: AAACV 4679 F vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by: Shri S.R. Sharma & Shri Rajnikant Bhatra(CAs) jktLo dh vksj ls@ Revenue by : Shri K.C…

DCIT, New Delhi vs. M/S Hind Industries Ltd., New Delhi

Appeal is dismissed

ITA 3535/DEL/2016[2011-12]Status: DisposedITAT Delhi18 Mar 2020AY 2011-12

Bench: Shri N. K. Billaiya & Ms Suchitra Kambledcit Vs Hind Industries Ltd. Circle 11(1) A-1, Phase-1, Okhla New Delhi Industrial Area New Delhi (Appellant) Aaach0870N (Respondent)

Section 133(6)Section 14ASection 40A(3)Section 69C

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘G’ NEW DELHI BEFORE SHRI N. K. BILLAIYA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER DCIT Vs Hind Industries Ltd. Circle 11(1) A-1, Phase-1, Okhla New Delhi Industrial Area New Delhi (APPELLANT) AAACH0870N (RESPONDENT) Appellant by Sh. H. K. Chaudhary, CIT DR Respondent by Sh. M. P. Rastogi, Adv Date of Hearing 19.02.2020 Date of Pronouncement 18 .03.2020 ORDER PER SUCHITRA KAMBLE, JM This appeal is filed by the Revenue against the order dated 04/03/2016 passed by CIT(A)-16, New Delhi for Assessment Year 2011-12. 2. The grounds of appeal…

Mohan Clothing Co. Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result, both the appeals of the assessee are dismissed

ITA 4304/DEL/2011[2003-04]Status: DisposedITAT Delhi17 Mar 2020AY 2003-04

Bench: Shri Bhavnesh Saini & Shri O.P. Kantassessment Year: 2002-03 & Ita No.4304/Del./2011 Assessment Year: 2003-04

Section 147Section 148Section 148(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘E’, NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER Assessment Year: 2002-03 And ITA No.4304/Del./2011 Assessment Year: 2003-04 M/s. Mohan Clothing Co. Vs. ACIT, Pvt. Ltd, Circle-5(1), 2E/22, Jhandewalan Extn., New Delhi New Delhi PAN :AAACM1374L (Appellant) (Respondent) Appellant by Shri K. Sampath, Adv. Shri Raja Kumar, Adv. Respondent by Ms. Rakhi Vimal, Sr. DR Date of hearing 21.01.2020 Date of pronouncement 17.03.2020 ORDER PER O.P. KANT, AM: Out of the above two appeals, the appeal bearing ITA No. 6093/Del./2…

ITO-30(3)(4), Mumbai vs. Tejinderpalsingh Pritamsingh Bath, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 482/MUM/2019[2009-10]Status: DisposedITAT Mumbai27 Feb 2020AY 2009-10

Bench: Shri C.N. Prasad, Hon'Ble & Shri N.K. Pradhan, Hon'Bletejinderpalsingh Pritamsingh Bath Income Tax Officer – 30(3)(4) V. Monarch International R.No. 604, 6Th Floor, C-13 208, Vijay Industrial Estate Pratyakshkar Bhavan, Chincholi Bunder Link Road Bandra Kurla Complex Nr. Shakti Mill, Malad(W) Bandra (E), Mumbai – 400 051 Mumbai – 400 064 Pan: Adopb6680J (Appellant) (Respondent) Assessee By : None Department By : Shri Anoop Hiwase

For Appellant: NoneFor Respondent: Shri Anoop Hiwase
Section 133(6)Section 143(1)Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI N.K. PRADHAN, HON'BLE ACCOUNTANT MEMBER Tejinderpalsingh Pritamsingh Bath Income Tax Officer – 30(3)(4) v. Monarch International R.No. 604, 6th Floor, C-13 208, Vijay Industrial Estate Pratyakshkar Bhavan, Chincholi Bunder Link Road Bandra Kurla Complex Nr. Shakti Mill, Malad(W) Bandra (E), Mumbai – 400 051 Mumbai – 400 064 PAN: ADOPB6680J (Appellant) (Respondent) Assessee by : None Department by : Shri Anoop Hiwase Date of Hearing : 28.01.2020 Date of Pronouncement : 27.02.2020 O R D E R PE…

Income Tax Officer Ward-30(1)(4), Mumbai vs. M/S.G.K.Construction, Mumbai

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

ITA 7031/MUM/2017[2010-11]Status: DisposedITAT Mumbai24 Feb 2020AY 2010-11

Bench: Shri C.N. Prasad () & Shri N.K. Pradhan () Assessment Year: 2010-11

For Appellant: NoneFor Respondent: Mr. V. Vinod Kumar, DR
Section 133(6)Section 142(1)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G” MUMBAI BEFORE SHRI C.N. PRASAD (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2010-11 ITO-30(1)(4), Mumbai, M/s G.K. Constructions, C-13, 5th Floor, Room No. 501, Vs. A-1003, Neptune Apartment, PratykshakarBhavan, BKC, Kamgar Panchganga Co.-Op. Bandra (East), Society, Pushpa Park, Malad (E), Mumbai-400051. Mumbai-400097. PAN No. AAEFC2880L Appellant Respondent Revenue by : Mr. V. Vinod Kumar, DR Assessee by : None Date of Hearing : 19/02/2020 Date of pronouncement : 24/02/2020 ORDER PER N.K. PRADHAN, A.M. This is an appeal…

ACIT-22(2), Mumbai vs. Mehta Jaising Builders, Mumbai

In the result, appeal of the revenue is dismissed

ITA 5357/MUM/2018[2012-13]Status: DisposedITAT Mumbai08 Jan 2020AY 2012-13

Bench: Shri Mahavir Singh, Jm & Shri M.Balaganesh, Am Acit-22(2) Vs. M/S. Mehta Jaising Builders Room No.315, 3Rd Floor 398, Kirti Kunj, 14Th Road, Piramal Chambers, Lalbaug, Parel Khar (W) Mumbai – 400 012 Mumbai – 400 052 Pan/Gir No. Aabtm7681C (Appellant) .. (Respondent)

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B”, BENCH MUMBAI BEFORE SHRI MAHAVIR SINGH, JM & SHRI M.BALAGANESH, AM ACIT-22(2) Vs. M/s. Mehta Jaising Builders Room No.315, 3rd Floor 398, Kirti Kunj, 14th Road, Piramal Chambers, Lalbaug, Parel Khar (W) Mumbai – 400 012 Mumbai – 400 052 PAN/GIR No. AABTM7681C (Appellant) .. (Respondent) Revenue by Ms. Kavita P Kaushik Assessee by None Date of Hearing 06/01/2020 Date of Pronouncement 08/01/2020 आदेश / O R D E R PER M. BALAGANESH (A.M): This appeal in ITA No.5357/Mum/2018 for A.Y.2012-13 arises out of the order by the ld. Commissioner of Income Tax (Appeals)-34, Mumba…

Jt. CIT -(OSD), CC- 6(3), Mumbai vs. Krosslink Infrastructure Ltd., Mumbai

In the result, the appeal of assessee is partly allowed and the appeal

ITA 3122/MUM/2018[2005-06]Status: DisposedITAT Mumbai05 Dec 2019AY 2005-06

Bench: Shri Shamim Yahya & Shri Pawan Singhjcit (Osd), Central Circle-6(3) M/S Krosslink Infrastructure Room No. 1926, 19Th Floor, Ltd., 507/511, Vypar Bhavan, Air India Building, Vs. 49, P.D. Mellor Road, Nariman Point, Carnac Bunder, Mumbai-400021 Mumbai-400009 Pan: Aabck2801R Appellant Respondent

For Appellant: Shri J.P. Bairagra with Shri S.K. Mutsaddi (AR)For Respondent: Shri B. Srinivas (CIT-DR)
Section 115JSection 132Section 133ASection 148Section 2(24)Section 254(1)

…IN THE INCOME-TAX APPELLATE TRIBUNAL “H” BENCH MUMBAI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH JUDICIAL MEMBER JCIT (OSD), Central Circle-6(3) M/s Krosslink Infrastructure Room No. 1926, 19th Floor, Ltd., 507/511, Vypar Bhavan, Air India Building, Vs. 49, P.D. Mellor Road, Nariman Point, Carnac Bunder, Mumbai-400021 Mumbai-400009 PAN: AABCK2801R Appellant Respondent Cross Objection No. 134/Mum/2019 (Assessment Year 2005-06) M/s Krosslink Infrastructure JCIT (OSD),Central Circle-6(3) Room No. 1926, 19th Floor, Ltd., 507/511, Vypar Bhavan, 49, P.D. Mellor Road, Vs. Air India Building, Carn…