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“Section 143(3)”

Section References (mined)Section 143Section 143(3)45,044 judgments

The decision most relied on for Section 143(3) is National Thermal Power Co. Ltd. v. CIT (229 ITR 383), cited in 5,834 judgments on BharatTax.

Leading authorities on Section 143(3)

National Thermal Power Co. Ltd. v. CIT
229 ITR 383 · 1998 · Supreme Court
5,834
citing judgments

Appellate authorities can consider new claims and additional grounds if the relevant facts are already on record. The purpose of assessment is to correctly determine tax liability, allowing both parties to raise issues.

Collector, Land Acquisition v. Mst. Katiji
167 ITR 471 · 1987 · Supreme Court
3,926
citing judgments

Delay in filing appeals, when supported by sufficient or justifiable cause, should be condoned with a liberal approach to ensure substantial justice. This principle prioritizes the cause of justice over mere technicalities.

CIT v. Kabul Chawla
380 ITR 573 · 2016 · High Court
3,235
citing judgments

In a search assessment under Section 153A, additions can only be made for completed or non-abated assessment years if incriminating material relevant to those years is found during the search, although notice under Section 153A(1) is mandatorily issued for six assessment years preceding the search.

Malabar Industrial Co. Ltd. v. CIT
243 ITR 83 · 2000 · Supreme Court
2,943
citing judgments

For revision under Section 263, the Assessing Officer's order must be both erroneous and prejudicial to the interests of the revenue; if either condition is not met, the revisionary jurisdiction cannot be invoked. An order is not erroneous merely because the Assessing Officer did not record the details of enquiries conducted, provided due enquiries were made.

CIT v. Vegetable Products Ltd.
88 ITR 192 · 1973 · Supreme Court
2,664
citing judgments

When two equally plausible interpretations of a taxing provision are possible, or when conflicting views exist from non-jurisdictional High Courts, the interpretation that favors the assessee must be adopted.

CIT v. Manjunatha Cotton & Ginning Factory
359 ITR 565 · 2013 · High Court
2,590
citing judgments

A penalty notice issued under section 274 read with section 271(1)(c) is invalid if it fails to specify whether the penalty proceedings are initiated for concealment of income or for furnishing inaccurate particulars of income. This non-specification vitiates the penalty proceedings.

Pr. CIT v. Abhisar Buildwell (P.) Ltd.
149 Taxmann.com 399 · 2023 · Supreme Court
2,379
citing judgments

An assessment under section 153A is without jurisdiction if there is an absence of incriminating material for an unabated assessment year.

CIT v. Multiplan India Ltd.
38 ITD 320 · 1991 · ITAT
2,267
citing judgments

An appeal before the Income Tax Appellate Tribunal can be dismissed for non-prosecution or treated as unadmitted when the appellant fails to appear, cooperate, or show diligence, in accordance with Rule 19(2) of the Income-tax (Appellate Tribunal) Rules. The law aids the vigilant, not those who sleep on their rights.

Judgments citing Section 143(3)

M/S Nickunj Eximp Enterprises P. Ltd., Mumbai vs. Asstt. CIT, CC-2(4), Mumbai

ITA 15/MUM/2021[2012-13]Status: DisposedITAT Mumbai31 Oct 2022AY 2012-13

Bench: Shri Amit Shukla, Jm & Shri S. Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 15/Mum/2021 (ननधधारणवर्ा / Assessment Year: 2012-13) Acit Cen. Cir,- 2(4), M/S Nikunj Eximp R. No. 802, Pratistha Enterprises Pvt. Ltd. बनाम/ 4Th Floor, Sri Joravar Bhavan, Bhavan, Old Cgo Vs. 93, M. K. Road, Marine Lines, Annexe, M. K. Marg, Mumbai-400 020 Mumbai-400 020 स्थधयीलेखधसं./जीआइआरसं./ Pan No. Aabcn0991K (अपीलधथी/Appellant) (प्रत्यथी / Respondent) : अपीलधथीकीओरसे/ Appellant By : Shri Vijay Mehta, Ld. Ar प्रत्यथीकीओरसे/Respondent By : Dr. Mahesh Akhade, Ld. Dr सुनवधईकीतधरीख/ : 13.09.2022 Date Of Hearing घोर्णधकीतधरीख / : 31.10.2022 Date Of Pronouncement आदेश / O R D E R Per Amit Shukla: The Aforesaid Appeal Has Been Filed By The Assessee Against The Impugned Order Dated 28.10.2020, Passed Ld. Cit(A)-58, Mumbai For The Quantum Of Assessment Passed U/S 143(3) R.W.S. 153A For Ay 2012-13. The Assessee Has Raised The Following Grounds:-

For Appellant: Shri Vijay Mehta, Ld. ARFor Respondent: Dr. Mahesh Akhade, Ld. DR
Section 132Section 132(4)Section 143(1)Section 143(3)Section 153ASection 3(1)Section 68

IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JM & SHRI S. RIFAUR RAHMAN, AM आयकरअपीलसं

Asst CIT 28(1), Navi Mumbai vs. Bharat Tukaram Bhor, Navi Mumbai

Appeal is dismissed

ITA 897/MUM/2020[2009-10]Status: DisposedITAT Mumbai31 Oct 2022AY 2009-10

Bench: Shri Amit Shukla, Jm & Shri S Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 895/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2011-12) Bharat Tukaram Bhor Acit–28(1), बिधम/ 218/219, Raheja Arcade, R. No. 306, 3Rd Floor, 6Th Sector- 11, Cbd Belapur, Tower, Vashi Rly Station Vs. Navi Mumbai- 400 614 Complex, Vashi, Navi Mumbai-400 703 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No. 288/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2010-11) Ito 28(1)(2), Bharat Tukaram Bhor Pro. M/S Jai Gurudeo Bldr Tower No. 6 Flr Vashi Rly बिधम/ & Developers, 218/219, Station Complex, Navi Vs. Raheja Arcade, Sector-11, Mumbai- 400 703 Cbd Belapur, Navi Mumbai- 400 614 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No. 287/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2011-12) Bharat Tukaram Bhor Addlcit Rg 22(3), Pro. M/S Jai Gurudeo Bldr Tower No. 6, 3Rd Flr Vashi बिधम/ & Developers, 218/219, Rly Station Complex, Vashi, Vs. Raheja Arcade, Sector-11, Navi Mumbai-400 703 Cbd Belapur, Navi Mumbai- 400 614 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) :

Section 143Section 143(3)Section 80I

Mumbai for the quantum of assessment passed under section 143/147 for the A.Y. 2009-10 & 2010-11 under section 143 (3) for the A.Y. 2011-12. The issues involved in all three years are common rising out of identical set of facts, therefore, same were heard together and are being ... based on such finding, assessments for A.Y. 2009-10 and 2010-11 have been completed under section 143(3)/147; therefore, as a lead case we are taking up the appeal 4 I.T.A. Nos. 895,288,287,896,897,289 /Mum/2020 Bharat Tukaram Bhor

Asst CIT 28(1), Navi Mumbai vs. Bharat Tukaram Bhor, Navi Mumbai

Appeal is dismissed

ITA 896/MUM/2020[2010-11]Status: DisposedITAT Mumbai31 Oct 2022AY 2010-11

Bench: Shri Amit Shukla, Jm & Shri S Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 895/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2011-12) Bharat Tukaram Bhor Acit–28(1), बिधम/ 218/219, Raheja Arcade, R. No. 306, 3Rd Floor, 6Th Sector- 11, Cbd Belapur, Tower, Vashi Rly Station Vs. Navi Mumbai- 400 614 Complex, Vashi, Navi Mumbai-400 703 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No. 288/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2010-11) Ito 28(1)(2), Bharat Tukaram Bhor Pro. M/S Jai Gurudeo Bldr Tower No. 6 Flr Vashi Rly बिधम/ & Developers, 218/219, Station Complex, Navi Vs. Raheja Arcade, Sector-11, Mumbai- 400 703 Cbd Belapur, Navi Mumbai- 400 614 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No. 287/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2011-12) Bharat Tukaram Bhor Addlcit Rg 22(3), Pro. M/S Jai Gurudeo Bldr Tower No. 6, 3Rd Flr Vashi बिधम/ & Developers, 218/219, Rly Station Complex, Vashi, Vs. Raheja Arcade, Sector-11, Navi Mumbai-400 703 Cbd Belapur, Navi Mumbai- 400 614 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) :

Section 143Section 143(3)Section 80I

Mumbai for the quantum of assessment passed under section 143/147 for the A.Y. 2009-10 & 2010-11 under section 143 (3) for the A.Y. 2011-12. The issues involved in all three years are common rising out of identical set of facts, therefore, same were heard together and are being ... based on such finding, assessments for A.Y. 2009-10 and 2010-11 have been completed under section 143(3)/147; therefore, as a lead case we are taking up the appeal 4 I.T.A. Nos. 895,288,287,896,897,289 /Mum/2020 Bharat Tukaram Bhor

Asst CIT 28(1), Navi Mumbai vs. Bharat Tukaram Bhor, Navi Mumbai

Appeal is dismissed

ITA 895/MUM/2020[2011-12]Status: DisposedITAT Mumbai31 Oct 2022AY 2011-12

Bench: Shri Amit Shukla, Jm & Shri S Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 895/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2011-12) Bharat Tukaram Bhor Acit–28(1), बिधम/ 218/219, Raheja Arcade, R. No. 306, 3Rd Floor, 6Th Sector- 11, Cbd Belapur, Tower, Vashi Rly Station Vs. Navi Mumbai- 400 614 Complex, Vashi, Navi Mumbai-400 703 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No. 288/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2010-11) Ito 28(1)(2), Bharat Tukaram Bhor Pro. M/S Jai Gurudeo Bldr Tower No. 6 Flr Vashi Rly बिधम/ & Developers, 218/219, Station Complex, Navi Vs. Raheja Arcade, Sector-11, Mumbai- 400 703 Cbd Belapur, Navi Mumbai- 400 614 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No. 287/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2011-12) Bharat Tukaram Bhor Addlcit Rg 22(3), Pro. M/S Jai Gurudeo Bldr Tower No. 6, 3Rd Flr Vashi बिधम/ & Developers, 218/219, Rly Station Complex, Vashi, Vs. Raheja Arcade, Sector-11, Navi Mumbai-400 703 Cbd Belapur, Navi Mumbai- 400 614 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) :

Section 143Section 143(3)Section 80I

Mumbai for the quantum of assessment passed under section 143/147 for the A.Y. 2009-10 & 2010-11 under section 143 (3) for the A.Y. 2011-12. The issues involved in all three years are common rising out of identical set of facts, therefore, same were heard together and are being ... based on such finding, assessments for A.Y. 2009-10 and 2010-11 have been completed under section 143(3)/147; therefore, as a lead case we are taking up the appeal 4 I.T.A. Nos. 895,288,287,896,897,289 /Mum/2020 Bharat Tukaram Bhor

Bharat Tularam Bhoir, Navi Mumbai vs. DCIT 28 (1), Mumbai

Appeal is dismissed

ITA 289/MUM/2020[2009-10]Status: DisposedITAT Mumbai31 Oct 2022AY 2009-10

Bench: Shri Amit Shukla, Jm & Shri S Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 895/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2011-12) Bharat Tukaram Bhor Acit–28(1), बिधम/ 218/219, Raheja Arcade, R. No. 306, 3Rd Floor, 6Th Sector- 11, Cbd Belapur, Tower, Vashi Rly Station Vs. Navi Mumbai- 400 614 Complex, Vashi, Navi Mumbai-400 703 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No. 288/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2010-11) Ito 28(1)(2), Bharat Tukaram Bhor Pro. M/S Jai Gurudeo Bldr Tower No. 6 Flr Vashi Rly बिधम/ & Developers, 218/219, Station Complex, Navi Vs. Raheja Arcade, Sector-11, Mumbai- 400 703 Cbd Belapur, Navi Mumbai- 400 614 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No. 287/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2011-12) Bharat Tukaram Bhor Addlcit Rg 22(3), Pro. M/S Jai Gurudeo Bldr Tower No. 6, 3Rd Flr Vashi बिधम/ & Developers, 218/219, Rly Station Complex, Vashi, Vs. Raheja Arcade, Sector-11, Navi Mumbai-400 703 Cbd Belapur, Navi Mumbai- 400 614 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) :

Section 143Section 143(3)Section 80I

Mumbai for the quantum of assessment passed under section 143/147 for the A.Y. 2009-10 & 2010-11 under section 143 (3) for the A.Y. 2011-12. The issues involved in all three years are common rising out of identical set of facts, therefore, same were heard together and are being ... based on such finding, assessments for A.Y. 2009-10 and 2010-11 have been completed under section 143(3)/147; therefore, as a lead case we are taking up the appeal 4 I.T.A. Nos. 895,288,287,896,897,289 /Mum/2020 Bharat Tukaram Bhor

Bharat Tukaram Bhoir, Navi Mumbai vs. ITO 28 (1)92), Mumbai

Appeal is dismissed

ITA 288/MUM/2020[2010-11]Status: DisposedITAT Mumbai31 Oct 2022AY 2010-11

Bench: Shri Amit Shukla, Jm & Shri S Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 895/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2011-12) Bharat Tukaram Bhor Acit–28(1), बिधम/ 218/219, Raheja Arcade, R. No. 306, 3Rd Floor, 6Th Sector- 11, Cbd Belapur, Tower, Vashi Rly Station Vs. Navi Mumbai- 400 614 Complex, Vashi, Navi Mumbai-400 703 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No. 288/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2010-11) Ito 28(1)(2), Bharat Tukaram Bhor Pro. M/S Jai Gurudeo Bldr Tower No. 6 Flr Vashi Rly बिधम/ & Developers, 218/219, Station Complex, Navi Vs. Raheja Arcade, Sector-11, Mumbai- 400 703 Cbd Belapur, Navi Mumbai- 400 614 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No. 287/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2011-12) Bharat Tukaram Bhor Addlcit Rg 22(3), Pro. M/S Jai Gurudeo Bldr Tower No. 6, 3Rd Flr Vashi बिधम/ & Developers, 218/219, Rly Station Complex, Vashi, Vs. Raheja Arcade, Sector-11, Navi Mumbai-400 703 Cbd Belapur, Navi Mumbai- 400 614 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) :

Section 143Section 143(3)Section 80I

Mumbai for the quantum of assessment passed under section 143/147 for the A.Y. 2009-10 & 2010-11 under section 143 (3) for the A.Y. 2011-12. The issues involved in all three years are common rising out of identical set of facts, therefore, same were heard together and are being ... based on such finding, assessments for A.Y. 2009-10 and 2010-11 have been completed under section 143(3)/147; therefore, as a lead case we are taking up the appeal 4 I.T.A. Nos. 895,288,287,896,897,289 /Mum/2020 Bharat Tukaram Bhor

Bharat Tukaram Bhoir, Mumbai vs. Addlcit RG 22 (3), Mumbai

Appeal is dismissed

ITA 287/MUM/2020[2011-12]Status: DisposedITAT Mumbai31 Oct 2022AY 2011-12

Bench: Shri Amit Shukla, Jm & Shri S Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 895/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2011-12) Bharat Tukaram Bhor Acit–28(1), बिधम/ 218/219, Raheja Arcade, R. No. 306, 3Rd Floor, 6Th Sector- 11, Cbd Belapur, Tower, Vashi Rly Station Vs. Navi Mumbai- 400 614 Complex, Vashi, Navi Mumbai-400 703 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No. 288/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2010-11) Ito 28(1)(2), Bharat Tukaram Bhor Pro. M/S Jai Gurudeo Bldr Tower No. 6 Flr Vashi Rly बिधम/ & Developers, 218/219, Station Complex, Navi Vs. Raheja Arcade, Sector-11, Mumbai- 400 703 Cbd Belapur, Navi Mumbai- 400 614 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No. 287/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2011-12) Bharat Tukaram Bhor Addlcit Rg 22(3), Pro. M/S Jai Gurudeo Bldr Tower No. 6, 3Rd Flr Vashi बिधम/ & Developers, 218/219, Rly Station Complex, Vashi, Vs. Raheja Arcade, Sector-11, Navi Mumbai-400 703 Cbd Belapur, Navi Mumbai- 400 614 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) :

Section 143Section 143(3)Section 80I

Mumbai for the quantum of assessment passed under section 143/147 for the A.Y. 2009-10 & 2010-11 under section 143 (3) for the A.Y. 2011-12. The issues involved in all three years are common rising out of identical set of facts, therefore, same were heard together and are being ... based on such finding, assessments for A.Y. 2009-10 and 2010-11 have been completed under section 143(3)/147; therefore, as a lead case we are taking up the appeal 4 I.T.A. Nos. 895,288,287,896,897,289 /Mum/2020 Bharat Tukaram Bhor

Asst CIT Cir. 15(1)(2), Mumbai vs. M/S Dpn Reality Deals Pvt Ltd., Navi Mumbai

In the result, the appeal of the revenue is allowed for statistical purposes

ITA 1347/MUM/2020[2016-17]Status: DisposedITAT Mumbai31 Oct 2022AY 2016-17

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Vp आयकर अपील सं/ I.T.A. No.1347/Mum/2020 (निर्धारण वर्ा / Assessment Years: 2016-17) Acit, Circle-15(1)(2) बिधम/ M/S. Dpn Reality Deals Room No. 483A, 4Th Floor, Pvt. Ltd. Vs. Aayakar Bhavan, Mumbai- Unit No. 4, Building No. 400020. 2, Sector-1, Millenium Business Park Mahape, Navi Mumbai-400710. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaacy6576C (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Saurabh Bhat Revenue By: Smt. Riddhi Mishra (Dr) सुनवाई की तारीख / Date Of Hearing: 19/10/2022 घोषणा की तारीख /Date Of Pronouncement: 31/10/2022 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Revenue Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) -24, Mumbai [Hereinafter Referred To As The “Cit(A)”] Dated 18.11.2019 For Ay. 2016-17. 2. The Grounds Of Appeal Of The Revenue Reads As Under: - “1. On The Facts & In The Circumstances Of The Case & In Law, The Ld. Cit(A) Has Erred In Allowing The Appeal & Deleting The Additions Of Rs.19,46,21,075/- Made U/S 56(2)(Viib) Of The Act. 2. The Appellant Prays That The Order Of The Ld. Cit(A) On The Above Ground Be Set Aside & That Of The Ao Be Restored.”

For Appellant: Shri Saurabh BhatFor Respondent: Smt. Riddhi Mishra (DR)
Section 56(2)(viib)

IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI AMARJIT SINGH, VP

M/S Radiance Exim Pvt Ltd., Mumbai vs. ITO 8 (1)(1), Mumbai

In the result, the appeal of the assessee is allowed

ITA 6635/MUM/2019[2007-08]Status: DisposedITAT Mumbai31 Oct 2022AY 2007-08

Bench: Shri Aby T. Varkey, Jm & Shri S. Rifaur Rahman, Am आयकर अपील सं/ I.T.A. No.6635/Mum/2019 (निर्धारण वर्ा / Assessment Year: 2007-08) M/S. Radiance Exim Pvt. बिधम/ Ito-8(1)(1) Ltd. Room No.621A, 6Th Floor, Vs. Shiv Chawl No.2, Shiv Aayakar Bhavan, M. K. Sagar Sejar Samiti, Tanaji Road, Mumbai-400020. Nagar, Kurar Village, Malad (E), Mumbai, Maharashtra, 400097. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aabcr4706L (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Ashok Bansal Revenue By: Smt Mahita Nair (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 21/09/2022 घोषणा की तारीख /Date Of Pronouncement: 31/10/2022 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Assessee Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)-21, Mumbai Dated 31.07.2019 For The Assessment Year 2007-08. 2. At The Outset, The Ld. Ar Of The Assessee Has Challenged The Legality/Validity Of The Action Of Ao To Re-Open The Assessment Of Ay 2007-08 U/S 147 Of The Income Tax Act, 1961 (Hereinafter “The Act”) By Issuance Of Notice U/S 148 Of The Act Dated 26.03.2014 & Consequent Passing Of Re-Assessment Order Vide Order Dated 20.03.2015, Which According To The Ld. Ar, Is Bad In Law For Several Reasons (Infra). According To The Ld. Ar, The Ao Did Not Had The Requisite Jurisdiction To Re-Open The Assessment U/S 147 Of The Act Because The Reasons Recorded By The Ao Dated 18.03.2014 (Refer Page

For Appellant: Shri Ashok BansalFor Respondent: Smt Mahita Nair (Sr. AR)
Section 142(1)Section 147Section 148

IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI S. RIFAUR RAHMAN

Income Tax Officer, Ward-2(1)(2), Mumbai vs. M/S Creation Publicity Private Limited, Mumbai

In the result, all the appeals filed by the assessee are dismissed

ITA 5304/MUM/2019[2012-13]Status: DisposedITAT Mumbai31 Oct 2022AY 2012-13

Bench: Shri Amit Shukla, Jm & Shri Prashant Maharishi, Am आयकरअपीलसं./ I.T.A. No.5302, 5303 & 5304/Mum/2019 (निर्धारणवर्ा / Assessment Year: 2010-11, 2011-12 & 2012-13) M/S. Creation Publicity Income Tax Officer- Limited., Ward-2(1)(2), बिधम/ 4, Parekh Vora Chamber, 66, Room No.543, 5Th Floor, Vs. Nagindas Master Road, Fort, Aayakar Bhavan, Mumbai- 400 001 M.K.Road, Mumbai-400 020. स्थायीलेखासं./जीआइआरसं./ Pan No. Aabcc2192B (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant By : Shri. Hemant Vora(Ca) प्रत्यथीकीओरसे/Respondent By : Shri. Praveen Shekhar, Sr.Ar सुनवाईकीतारीख/ : 02.08.2022 Date Of Hearing घोषणाकीतारीख / : 31.10.2022 Date Of Pronouncement आदेश / O R D E R Per Amit Shukla: The Aforesaid Appeals Have Been Filed By The Revenue Against The Separate Impugned Order Of Even Date 20.05.2019, Passed By Ld. Cit (A)-4, Mumbai For The Quantum Of Assessment Passed U/S 143(3) /147 For The Ay 2010-11, 2011-12 & 2012-13. 2

For Appellant: Shri. Hemant Vora(CA)For Respondent: Shri. Praveen Shekhar, Sr.AR
Section 143(3)Section 271(1)(c)

IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JM & SHRI PRASHANT MAHARISHI, AM आयकरअपीलसं./ I.T.A

Income Tax Officer -2(1)(2), Mumbai vs. M/S Creation Publicity Pvt. Ltd., Mumbai

In the result, all the appeals filed by the assessee are dismissed

ITA 5303/MUM/2019[2011-12]Status: DisposedITAT Mumbai31 Oct 2022AY 2011-12

Bench: Shri Amit Shukla, Jm & Shri Prashant Maharishi, Am आयकरअपीलसं./ I.T.A. No.5302, 5303 & 5304/Mum/2019 (निर्धारणवर्ा / Assessment Year: 2010-11, 2011-12 & 2012-13) M/S. Creation Publicity Income Tax Officer- Limited., Ward-2(1)(2), बिधम/ 4, Parekh Vora Chamber, 66, Room No.543, 5Th Floor, Vs. Nagindas Master Road, Fort, Aayakar Bhavan, Mumbai- 400 001 M.K.Road, Mumbai-400 020. स्थायीलेखासं./जीआइआरसं./ Pan No. Aabcc2192B (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant By : Shri. Hemant Vora(Ca) प्रत्यथीकीओरसे/Respondent By : Shri. Praveen Shekhar, Sr.Ar सुनवाईकीतारीख/ : 02.08.2022 Date Of Hearing घोषणाकीतारीख / : 31.10.2022 Date Of Pronouncement आदेश / O R D E R Per Amit Shukla: The Aforesaid Appeals Have Been Filed By The Revenue Against The Separate Impugned Order Of Even Date 20.05.2019, Passed By Ld. Cit (A)-4, Mumbai For The Quantum Of Assessment Passed U/S 143(3) /147 For The Ay 2010-11, 2011-12 & 2012-13. 2

For Appellant: Shri. Hemant Vora(CA)For Respondent: Shri. Praveen Shekhar, Sr.AR
Section 143(3)Section 271(1)(c)

IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JM & SHRI PRASHANT MAHARISHI, AM आयकरअपीलसं./ I.T.A

Income Tax Officer, Ward-2(1)(2), Mumbai vs. M/S. Creation Publicity Private Limited, Mumbai

In the result, all the appeals filed by the assessee are dismissed

ITA 5302/MUM/2019[2010-11]Status: DisposedITAT Mumbai31 Oct 2022AY 2010-11

Bench: Shri Amit Shukla, Jm & Shri Prashant Maharishi, Am आयकरअपीलसं./ I.T.A. No.5302, 5303 & 5304/Mum/2019 (निर्धारणवर्ा / Assessment Year: 2010-11, 2011-12 & 2012-13) M/S. Creation Publicity Income Tax Officer- Limited., Ward-2(1)(2), बिधम/ 4, Parekh Vora Chamber, 66, Room No.543, 5Th Floor, Vs. Nagindas Master Road, Fort, Aayakar Bhavan, Mumbai- 400 001 M.K.Road, Mumbai-400 020. स्थायीलेखासं./जीआइआरसं./ Pan No. Aabcc2192B (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant By : Shri. Hemant Vora(Ca) प्रत्यथीकीओरसे/Respondent By : Shri. Praveen Shekhar, Sr.Ar सुनवाईकीतारीख/ : 02.08.2022 Date Of Hearing घोषणाकीतारीख / : 31.10.2022 Date Of Pronouncement आदेश / O R D E R Per Amit Shukla: The Aforesaid Appeals Have Been Filed By The Revenue Against The Separate Impugned Order Of Even Date 20.05.2019, Passed By Ld. Cit (A)-4, Mumbai For The Quantum Of Assessment Passed U/S 143(3) /147 For The Ay 2010-11, 2011-12 & 2012-13. 2

For Appellant: Shri. Hemant Vora(CA)For Respondent: Shri. Praveen Shekhar, Sr.AR
Section 143(3)Section 271(1)(c)

IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JM & SHRI PRASHANT MAHARISHI, AM आयकरअपीलसं./ I.T.A