Yusuf Fazlehusain Zaveri and Anr. v. Ajay Singh, ITO and Others

213 ITR 712High Court#23756 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2016.

Judgments citing Yusuf Fazlehusain Zaveri and Anr. v. Ajay Singh, ITO and Others

RESHMA EMTERPRISES,MUMBAI vs. INCOME TAX OFFICER WARD 14(2)(3), MUMBAI

Appeal of the Revenue is dismissed and that of assessee is partly allowed

ITA 3390/MUM/2014[2007-08]Status: DisposedITAT Mumbai05 Oct 2016AY 2007-08

Bench: Shri Sanjay Garg & Shri Ashwani Tanejaassessment Year: 2004-05 Reshma Enterprises, Ito Wd 14(2)(3), 282, Kalbadevi Rd. बनाम/ Earnest House, Mumbai-400002 Nariman Point Vs. Mumbai-400021 (Appellant) (Revenue) P.A. No. Aaafr7937B Assessment Year: 2004-05 Ito Wd 14(2)(3), Reshma Enterprises, Earnest House, 282, Kalbadevi Rd. बनाम/ Nariman Point Mumbai-400002 Vs. Mumbai-400021 (Respondent) (Revenue) P.A. No. Aaafr7937B Assessment Year: 2005-06 Reshma Enterprises, Ito Wd 14(2)(3), 282, Kalbadevi Rd. Earnest House, बनाम/ Mumbai-400002 Nariman Point Vs. Mumbai-400021 (Appellant) (Revenue) P.A. No. Aaafr7937B

Section 143(3)Section 69

…ssumption that purchases from these parties are bogus. The appellant also stated that the Ld. AO should have considered the following decisions: i) Of the Honble Bombay High Court in the case of Yusuf Fazlehusain Zaveri and Anr. Vs. Ajay Singh, ITO and Others 213 ITR 712 (Bom.) ii) Of the Hon'ble Gujarat High Court in the case of DCIT vs. 8 Reshma Enterprises Adinath Industries [2001] 252 ITR 476 (Guj.) iii) Of the Hon'ble Bombay High Court in the case of R.B. Jessaram Fatehchand (sugar department) vs. CIT [1970] 75 ITR 33 (Bom.) iv) Of the Hon'ble Tribunal Calcutta 'B' Bench in the case of Sagar Bose vs. ITO […

ITO 14(2)(3), MUMBAI vs. RESHMA ENTERPRISES, MUMBAI

Appeal of the Revenue is dismissed and that of assessee is partly allowed

ITA 6667/MUM/2013[2004-05]Status: DisposedITAT Mumbai05 Oct 2016AY 2004-05

Bench: Shri Sanjay Garg & Shri Ashwani Tanejaassessment Year: 2004-05 Reshma Enterprises, Ito Wd 14(2)(3), 282, Kalbadevi Rd. बनाम/ Earnest House, Mumbai-400002 Nariman Point Vs. Mumbai-400021 (Appellant) (Revenue) P.A. No. Aaafr7937B Assessment Year: 2004-05 Ito Wd 14(2)(3), Reshma Enterprises, Earnest House, 282, Kalbadevi Rd. बनाम/ Nariman Point Mumbai-400002 Vs. Mumbai-400021 (Respondent) (Revenue) P.A. No. Aaafr7937B Assessment Year: 2005-06 Reshma Enterprises, Ito Wd 14(2)(3), 282, Kalbadevi Rd. Earnest House, बनाम/ Mumbai-400002 Nariman Point Vs. Mumbai-400021 (Appellant) (Revenue) P.A. No. Aaafr7937B

Section 143(3)Section 69

…ssumption that purchases from these parties are bogus. The appellant also stated that the Ld. AO should have considered the following decisions: i) Of the Honble Bombay High Court in the case of Yusuf Fazlehusain Zaveri and Anr. Vs. Ajay Singh, ITO and Others 213 ITR 712 (Bom.) ii) Of the Hon'ble Gujarat High Court in the case of DCIT vs. 8 Reshma Enterprises Adinath Industries [2001] 252 ITR 476 (Guj.) iii) Of the Hon'ble Bombay High Court in the case of R.B. Jessaram Fatehchand (sugar department) vs. CIT [1970] 75 ITR 33 (Bom.) iv) Of the Hon'ble Tribunal Calcutta 'B' Bench in the case of Sagar Bose vs. ITO […

RESHMA ENTERPRISES,MUMBAI vs. ITO WD 14(2)(3), MUMBAI

Appeal of the Revenue is dismissed and that of assessee is partly allowed

ITA 6246/MUM/2013[2004-05]Status: DisposedITAT Mumbai05 Oct 2016AY 2004-05

Bench: Shri Sanjay Garg & Shri Ashwani Tanejaassessment Year: 2004-05 Reshma Enterprises, Ito Wd 14(2)(3), 282, Kalbadevi Rd. बनाम/ Earnest House, Mumbai-400002 Nariman Point Vs. Mumbai-400021 (Appellant) (Revenue) P.A. No. Aaafr7937B Assessment Year: 2004-05 Ito Wd 14(2)(3), Reshma Enterprises, Earnest House, 282, Kalbadevi Rd. बनाम/ Nariman Point Mumbai-400002 Vs. Mumbai-400021 (Respondent) (Revenue) P.A. No. Aaafr7937B Assessment Year: 2005-06 Reshma Enterprises, Ito Wd 14(2)(3), 282, Kalbadevi Rd. Earnest House, बनाम/ Mumbai-400002 Nariman Point Vs. Mumbai-400021 (Appellant) (Revenue) P.A. No. Aaafr7937B

Section 143(3)Section 69

…ssumption that purchases from these parties are bogus. The appellant also stated that the Ld. AO should have considered the following decisions: i) Of the Honble Bombay High Court in the case of Yusuf Fazlehusain Zaveri and Anr. Vs. Ajay Singh, ITO and Others 213 ITR 712 (Bom.) ii) Of the Hon'ble Gujarat High Court in the case of DCIT vs. 8 Reshma Enterprises Adinath Industries [2001] 252 ITR 476 (Guj.) iii) Of the Hon'ble Bombay High Court in the case of R.B. Jessaram Fatehchand (sugar department) vs. CIT [1970] 75 ITR 33 (Bom.) iv) Of the Hon'ble Tribunal Calcutta 'B' Bench in the case of Sagar Bose vs. ITO […

Yusuf Fazlehusain Zaveri and Anr. v. Ajay Singh, ITO and Others (213 ITR 712) — Cited in 3 Judgments | BharatTax