DCIT CENTRAL CIRCLE-2(3), MUMBAI vs. M/S ASIAN STAR COMPANY LTD, MUMBAI
In the result, appeal filed by the learned assessing officer is dismissed
ITA 2778/MUM/2022[2012-13]Status: DisposedITAT Mumbai23 May 2023AY 2012-13
Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm M/S Asian Star Company Ltd. Dcit, Central Circle-2(3) Room No.803, 8Th Floor, 114-C, Mitta Court, Pratishtha Bhavan, Vs. M.K. Road, Churchgate, Nariman Point, Mumbai-400 020 Mumbai-400 021 (Appellant) (Respondent) Pan No. Aaaca4856B Assessee By : Shri Suchek Anchaliya, Ms. Vaishali More, Ars Revenue By : Smt. Shailja Rai, Cit Dr Date Of Hearing: 28.02.2023 Date Of Pronouncement : 23.05.2023
For Appellant: Shri Suchek AnchaliyaFor Respondent: Smt. Shailja Rai, CIT DR
Section 133ASection 143Section 148
said entities ale dummy name lenders. It must be noted that the nexus must be clearly visible in a case where the section 2(9)(A) is invoked. In the case in hand the Beneficiary owner and the eight benamidars are defined and are available, the centre point benami properties ... which is the subject matter of a benami transaction and also includes
M/s Asian Star Company Ltd; A.Y.2012-13
the proceedings of such property." Section 2(9) of the PBPT Act defines a Benami transaction to mean a transaction or an arrangement where a property is transferred to or is held
