Xansa India Ltd. v. DCIT

75 Taxmann.com 123High Court2016#14457 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2022 to 2024.

Sections most often in play

Section 250 of the Income Tax ActSection 270A of the Income Tax ActSection 9(1)(vii) of the Income Tax Act

Issues it is cited on

section 131(1)permanent account numberpaper companyprincipal officershell companysource of sourcesection 194aon-moneyentry operatorsection 145(3)addition u/s 68reason to believe

Judgments citing Xansa India Ltd. v. DCIT

DCIT (IT)-2(2)(1), MUMBAI, MUMBAI vs. ESAB HOLDINGS LIMITED, LONDON

In the result, the appeal of the revenue is dismissed

ITA 2444/MUM/2024[2020-21]Status: DisposedITAT Mumbai09 Sept 2024AY 2020-21

Bench: Smt Beena Pillai & Shri Ratnesh Nandan Sahayassessment Year: 2020-21 Dcit (It)- 2(2), Esab Holdings Limited 6Th Floor, Room No.1722, 17Th Floor, 322 High Holborn, Air India Building, Wc1V 7Pb, Nariman Point, Vs. London, Mumbai- 400021.` Foreign United Kingdom Pan: Aabce6787C (Appellant) (Respondent)

For Appellant: Shri Ajit Jain & Siddesh Chaugule, A.RFor Respondent: Shri Anil Sant (SR. D.R.)
Section 250Section 270A

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “I”, MUMBAI BEFORE SMT BEENA PILLAI, JUDICIAL MEMBER AND SHRI RATNESH NANDAN SAHAY, ACCOUNTANT MEMBER Assessment Year: 2020-21 DCIT (IT)- 2(2), ESAB Holdings Limited 6th Floor, Room No.1722, 17th Floor, 322 High Holborn, Air India Building, WC1V 7PB, Nariman Point, Vs. London, Mumbai- 400021.` Foreign United Kingdom PAN: AABCE6787C (Appellant) (Respondent) Present for : Assessee by : Shri Ajit Jain & Siddesh Chaugule, A.R. Revenue by : Shri Anil Sant (SR. D.R.) Date of Hearing : 09 . 09 . 2024 Date of Pronouncement : 24 . 10 . 2024 O R D E R Per : Ratnesh Nan…

DCIT (IT) - 2(2)(1), MUMBAI, MUMBAI vs. ESAB HOLDINGS LIMITED, LONDON

In the result, the appeal of the revenue is dismissed

ITA 2443/MUM/2024[2021-22]Status: DisposedITAT Mumbai09 Sept 2024AY 2021-22

Bench: Smt Beena Pillai & Shri Ratnesh Nandan Sahayassessment Year: 2021-22 Dcit (It)- 2(2), Esab Holdings Limited 6Th Floor, Room No.1722, 17Th Floor, 322 High Holborn, Air India Building, Wc1V 7Pb, Nariman Point, Vs. London, Mumbai- 400021.` Foreign United Kingdom Pan: Aabce6787C (Appellant) (Respondent)

For Appellant: Shri Ajit Jain & Siddesh Chaugule, A.RFor Respondent: Shri Anil Sant (SR. D.R.)
Section 250Section 270A

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “I”, MUMBAI BEFORE SMT BEENA PILLAI, JUDICIAL MEMBER AND SHRI RATNESH NANDAN SAHAY, ACCOUNTANT MEMBER Assessment Year: 2021-22 DCIT (IT)- 2(2), ESAB Holdings Limited 6th Floor, Room No.1722, 17th Floor, 322 High Holborn, Air India Building, WC1V 7PB, Nariman Point, Vs. London, Mumbai- 400021.` Foreign United Kingdom PAN: AABCE6787C (Appellant) (Respondent) Present for : Assessee by : Shri Ajit Jain & Siddesh Chaugule, A.R. Revenue by : Shri Anil Sant (SR. D.R.) Date of Hearing : 09 . 09 . 2024 Date of Pronouncement : 24 . 10 . 2024 O R D E R Per: Ratnesh Nand…

M/S PERSISTENT SYSTEMS LIMITED,PUNE vs. ASSESSMENT UNIT, INCOME-TAX DEPARTMENT, PUNE

In the result, appeal of the Assessee is Partly Allowed

ITA 692/PUN/2022[2018-19]Status: DisposedITAT Pune02 Nov 2023AY 2018-19

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकरअपीलसं. / Ita No.692/Pun/2022 िनधा"रणवष" / Assessment Year : 2018-19 M/S.Persistent Systems Assessment Unit, Income Limited, V Tax Department. “Bhageerath” 402, Senapati S Bapat Road, Pune – 411016. Pan: Aabcp 1209 Q Appellant/ Assessee Respondent /Revenue Assessee By Shri Dhanesh Bafna& Shriaditya Vaidya– Ar’S Revenue By Shri Suhas Kulkarni - Irs Addl Commissioner Of Income Tax Date Of Hearing 26/09/2023 Date Of Pronouncement 02/11/2023 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Filed By The Assessee Is Directed Against The Assessment Order, Dated 20.07.2022 Under Section 143(3) R.W.S. 144C(13) Read With Section 144B Of The Income Tax Act, 1961 For A.Y.2018-19. The Assessee Has Raised The Following Grounds Of Appeal: “Ground 1: Order Is Invalid / Non Est  On The Facts & In The Circumstances Of The Case & In Law, The Assessment Unit (‘Au’) Has Erred In Passing The Draft Assessment M/S.Persistent Systems Limited [A]

Section 143(3)Section 144Section 144(11)Section 144(7)Section 144BSection 144C(6)(C)

…आयकर अपीलीय अिधकरण ”सी” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “C” :: PUNE BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकरअपीलसं. / ITA No.692/PUN/2022 िनधा"रणवष" / Assessment Year : 2018-19 M/s.Persistent Systems Assessment Unit, Income Limited, V Tax Department. “Bhageerath” 402, Senapati s Bapat Road, Pune – 411016. PAN: AABCP 1209 Q Appellant/ Assessee Respondent /Revenue Assessee by Shri Dhanesh Bafna& ShriAditya Vaidya– AR’s Revenue by Shri Suhas Kulkarni - IRS Addl Commissioner of Income Tax Date of hearing 26/09/2023 Date of pronouncement 0…

ITO 22 (3)(2), MUMBAI vs. M/S SAI EVEREST BUILDERS & DEVELOPERS, MUMBAI

In the result, appeals of revenue for the A

ITA 6490/MUM/2019[2012-13]Status: DisposedITAT Mumbai18 May 2022AY 2012-13

Bench: Shri Vijay Pal Rao & Shri Gagan Goyal

For Appellant: Sh. Hoshang B. Irani, DRFor Respondent: Sh. Prakash Jhunjhunwala
Section 133ASection 143(1)Section 148Section 68

…o the normal housing projects. The AR further submitted that the appellant's housing project was very small comprising of only 14 flats, thus there is no possibility of earning high profits. It is observed that in the case of Mehroo Irani us. ACIT reported in 75 Taxmann.com 123, Hon’ble Mumbai ITAT had estimated the profit @ 5% of on-money/undisclosed receipts. Accordingly, on considering the fact that the appellant’s housing project is of re-development project of 14 flats and since no undisclosed cash was found during course of survey and on considering the profit disclosed by the appellant on housing project o…

ITO 22 (3)(2), MUMBAI vs. M/S SAI EVEREST BUILDERS & DEVELOPERS, MUMBAI

In the result, appeals of revenue for the A

ITA 6489/MUM/2019[2011-12]Status: DisposedITAT Mumbai18 May 2022AY 2011-12

Bench: Shri Vijay Pal Rao & Shri Gagan Goyal

For Appellant: Sh. Hoshang B. Irani, DRFor Respondent: Sh. Prakash Jhunjhunwala
Section 133ASection 143(1)Section 148Section 68

…o the normal housing projects. The AR further submitted that the appellant's housing project was very small comprising of only 14 flats, thus there is no possibility of earning high profits. It is observed that in the case of Mehroo Irani us. ACIT reported in 75 Taxmann.com 123, Hon’ble Mumbai ITAT had estimated the profit @ 5% of on-money/undisclosed receipts. Accordingly, on considering the fact that the appellant’s housing project is of re-development project of 14 flats and since no undisclosed cash was found during course of survey and on considering the profit disclosed by the appellant on housing project o…

ACIT 22(3), MUMBAI vs. SAI EVEREST BUILDERS $ DEVELOPERS, MUMBAI

In the result, appeals of revenue for the A

ITA 4105/MUM/2019[2013-14]Status: DisposedITAT Mumbai18 May 2022AY 2013-14

Bench: Shri Vijay Pal Rao & Shri Gagan Goyal

For Appellant: Sh. Hoshang B. Irani, DRFor Respondent: Sh. Prakash Jhunjhunwala
Section 133ASection 143(1)Section 148Section 68

…o the normal housing projects. The AR further submitted that the appellant's housing project was very small comprising of only 14 flats, thus there is no possibility of earning high profits. It is observed that in the case of Mehroo Irani us. ACIT reported in 75 Taxmann.com 123, Hon’ble Mumbai ITAT had estimated the profit @ 5% of on-money/undisclosed receipts. Accordingly, on considering the fact that the appellant’s housing project is of re-development project of 14 flats and since no undisclosed cash was found during course of survey and on considering the profit disclosed by the appellant on housing project o…

ITO-22(3)(2), MUMBAI vs. SAI EVEREST BUILDERS & DEVELOPERS, MUMBAI

In the result, appeals of revenue for the A

ITA 4096/MUM/2019[2014-15]Status: DisposedITAT Mumbai18 May 2022AY 2014-15

Bench: Shri Vijay Pal Rao & Shri Gagan Goyal

For Appellant: Sh. Hoshang B. Irani, DRFor Respondent: Sh. Prakash Jhunjhunwala
Section 133ASection 143(1)Section 148Section 68

…o the normal housing projects. The AR further submitted that the appellant's housing project was very small comprising of only 14 flats, thus there is no possibility of earning high profits. It is observed that in the case of Mehroo Irani us. ACIT reported in 75 Taxmann.com 123, Hon’ble Mumbai ITAT had estimated the profit @ 5% of on-money/undisclosed receipts. Accordingly, on considering the fact that the appellant’s housing project is of re-development project of 14 flats and since no undisclosed cash was found during course of survey and on considering the profit disclosed by the appellant on housing project o…

Xansa India Ltd. v. DCIT (75 Taxmann.com 123) — Cited in 7 Judgments | BharatTax