“limited scrutiny”

Aaacorp Exim India Private Limited, Mumbai vs. D.C.I.T.-Circle-14(1)(1), Mumbai

In the result the appeal of the assessee is allowed

Bench: Shri Amit Shukla & Shri Gagan Goyal & Aaa Corp Exim India Pvt. Ltd. C-206, Ghatkopar Industrial Estate, Off Lbs Marg, Ghatkopar (W), Mumbai-400 086 Pan: Aacca8815C ...... Appellant Vs. Dcit-14(1)(1) Income Tax Offices, Aayakar Bhavan, M. K. Road, Mumbai-400 020 ..... Respondent

assessee company filed its return of income on 31.11.2015 declaring total income at Rs. 80,11,450/-. Case of the assessee was selected for Limited Scrutiny under CASS. Assessee Company is engaged in the business of manufacturing recycled agglomerates, granules and garbage bags of virgin HDPE/LLDPE/PP. As assessee has entered

Mr. Pankaj Sevantilal Shah, Mumbai vs. ITO, Ward-30(2)(5), Mumbai

Bench: Shri Kuldip Singhassessment Year: 2014-15

adjudicating the without prejudice ground of appeal raised by your Appellant in respect of Assessing Officer having erred in expanding the scope of limited scrutiny assessment proceedings initiated under CASS Selection Criteria for review of interest expenses incurred by the Appellant. Your Appellant submits that the action of learned Assessing

Manish Shantilal Sanghvi, Mumbai vs. Principle Commissioner of Income Tax, PCIT, Mumbai

In the result the appeal filed by the assessee is partly allowed

filed by the assessee. 4. Subsequently, on examination of the assessment record, the Ld. PCIT observed that the assessee‟s case was selected for limited scrutiny for verifying the issues of export/import and unsecured loans. Therefore, Ld. AO was expected to examine not only the source of unsecured loans

Trafogura Global Services Pvt Ltd, Mumbai vs. PCIT-6, Mumbai

In the result, the appeal filed by the assessee is allowed

Bench: Shri Om Prakash Kant, Am & Ms. Kavitha Rajagopal, Jm Trafigura Global Services Pvt. Ltd. Pcit-6 501, 5Th Floor, Aaykara Bhawan Unit No. 1101, A-Wing, Plot No. C, 66G Block, One Bkc, Bandra Kurla Vs. M. G. Road, Mumbai-400 020 Complex, Mumbai – 400 051

same amounted to the business expenditure of the assessee company. The ld. AR further contended that the assessee’s case was selected for limited scrutiny assessment on the issue of deduction from total income under Chapter VIA and not for complete scrutiny. The ld. AR further contended that the issue ... contract entered into by the assessee with OIB for the commercial space leased out to the assessee. The assessee’s case was selected for limited scrutiny assessment where the issue of the impugned expenditure was not the subject matter of scrutiny assessment and the A.O. passed the assessment order accepting

M/S. Doit Creations (India) Pvt. Ltd, Mumbai vs. Pr. Comm of Income Tax, Central Circle-3, Mumbai

In the result, the appeal of the assessee is partly allowed and additional ground of appeal filed by the assessee is dismissed

Bench: Shri Amit Shukla & Shri Amarjit Singhdoit Creations (India) Vs. Principal Commissioner Private Limited Of Income Tax, Central 307 & 308, 3Rd Floor,, Circle 3, Room No. 1901, Midas, Sahar Plaza, 19Th Floor, Air India Andheri (East) Building, Nariman Point, Mumbai – 400 069 Mumbai – 400 021 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aabcd8695A Appellant .. Respondent [ Appellant By : Dharan Gandhi Respondent By : Neena Jeph Date Of Hearing 27.07.2023 Date Of Pronouncement 23.07.2023 आदेश / O R D E R Per Amarjit Singh (Am): This Appeal Filed By The Assesse Is Directed Against The Order Passed By The Ld. Pcit(Central), Mumbai -3, Dated 31.03.2022 For A.Y. 2015-16. The Assessee Has Raised The Following Grounds Before Us: “1. On The Facts & Circumstances Of The Case & In Law, The Hon'Ble Pr.Cit Central - 3 (Herein After Referred As 'Pcit) Erred In Invoking Provisions Of Section 263 Of The Income Tax Act, 1961 (Hereinafter Referred As 'The Act') By Issuing The Notice Inspite Of The Fact That Assessment U/S. 143(3) & U/S 143(3) R.Ws 147 Of The Act Has Been Completed After Due Examination & Application Of Mind While Framing The Assessment Order U/S 143(3) & U/S 143(3) Rws 147 Of The Act. Further Order U/S 263 Is Also Passed Merely Setting Aside The Assessment To The File Of The Learned Assessing Officer To Conduct Proper Inquiry Which Is Unjustified. It Is Therefore Submitted That The Order Passed U/S 263 Should Be Cancelled.

assessee had filed return for AY 2015-16 on 30.09.2015 declaring total loss of Rs.5,87,23,419/- The case was selected under limited scrutiny to verify among other issues the applicability of section 56(2)(viib) on receipt of large share premium during the year. The assessment was finalized

M/S Nd'S Art World Pvt Ltd., Mumbai vs. Asst. CIT 15 (2)(1), Mumbai

In the result, the appeal filed by the assessee is allowed for statistical purpose

Bench: Shri B R Baskaran, Am & Ms. Kavitha Rajagopal, Jm M/S. Nd’S Art World Pvt. Ltd. Asst.Cit-15(2)(1) 201-A Second Level Ventura Shopping Mumbai Vs. Hiranandani Business Park, Powai, Mumbai-400 076 Pan/Gir No. Aabcn 7882 R (Appellant) (Respondent) : Assessee By : Shri Shashank Mehta : Dr. Samuel Pitta Revenue By Date Of Hearing : 26.05.2023 Date Of Pronouncement : 23.08.2023

assessee filed its return of income dated 17.10.2016, declaring total income of Rs.8,41,17,500/-. The assessee’s case was selected for limited scrutiny under CASS and the assessment was completed u/s. 2 M/s. ND’s Art World Pvt. Ltd. vs. Asst.CIT 143(3) of the Act dated

M/S Tera Naturals Resources Private Limited, Mumbai vs. ITO Ward 3(3)(3), Mumbai

In the result, the appeal filed by the assessee is allowed for In the result, the appeal filed by the assessee is allowed for In the result, the appeal filed by the assessee is allowed for statisti...

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 2018-19 M/S Tera Naturals Ito Ward 3(3)(3), Resources Pvt. Ltd., Room No. 672, Aayakar Bhavan, Vs. M.K. Road, Churchgate, 401/411 Raheja Centre, Mumbai-400020. Nariman Point, Mumbai-400021. Pan No. Aaect 8904 B Appellant Respondent

assessee was consideration, the return of income filed by the assessee was consideration, the return of income filed by the assessee was selected for limited scrutiny for verification of foreign outward selected for limited scrutiny for verification of foreign selected for limited scrutiny for verification of foreign remittances sent

Janseva Co-Operative Credit Society Ltd, Mumbai vs. PCIT-17, Mumbai

Bench: Shri Amit Shukla & Shri Amarjit Singhjanseva Co-Operative Vs. Pcit-17 Credit Society Limited Room No. 120, 1 St Floor, 408, Maker Bhavan No. 3, Kautilya Bhavan, C-41 To 21, New Marine Lines, C-43, G Block, Bandra Mumbai – 400 020 Kurla Complex, Bandra (East) Mumbai – 400 051 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaaaj7811P Appellant .. Respondent [ Appellant By : Tanzil Padvekar Respondent By : Ankush Kapoor Date Of Hearing 25.07.2023 Date Of Pronouncement 21.08.2023 आदेश / O R D E R Per Amarjit Singh (Am): This Appeal Filed By The Assesse Is Directed Against The Order Passed By The Ld. Pcit-17, Mumbai, Dated 30.03.2023 For A.Y. 2018-19. The Assesse Has Raised The Following Grounds Before Us: “1. On The Facts & In Law, The Ld. Principal Commissioner Of Income Tax, Mumbai-17 Erred In Passing The Impugned Order Under Section 263 Of The Act By Invoking Powers Under Section 263 Of The Act Without Jurisdiction. Hence, The Impugned Order Passed Under Section 263 Of The Act Is Bad In Law & Without Meeting Jurisdictional Requirement As Twin Mandatory Conditions Are Not Fulfilled For Invoking Power Under Section 263 Of The Act. 2. On The Facts & In Law, The Ld. Principal Commissioner Of Income Tax, Mumbai-17 Has Erred In Relying On The Decision Of The Hon'Ble Supreme Court In The Case Of Totgars Co-Operative Sale Society V/S. Income Tax

Principal Commissioner of Income Tax, Mumbai-17 has erred by failing to appreciate that the Appellant's case was selected for limited scrutiny for examining claim of deduction under chapter VIA of the Act, and the Ld. Assessing Officer has made detailed enquiry on the specific issue of deduction claimed

Kheresh Abhay Chheda, Thane vs. ACIT, Cir-1, Thane

In the result, appeal of the assessee is allowed

Bench: Shri Vikas Awasthy() & Smt. Padmavathi S. ()

return of income for the year under consideration on 30/09/2015 declaring a total income of Rs.46,79,010/-. The case was selected for limited scrutiny under CASS in order to verify large increase in sundry creditors with respect to turnover as compared to preceding year and certain TDS and turnover