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 properties to be benami properties, in the reasons, if any, that he would have recorded prior to issuance of SCN on 25.01.2019. Section 24(4) of the PBPT Act, 1988
says that the Initiating Officer, after making such inquires and calling for such reports or evidence as he deems ... Initiating Officer initially covered the properties under section 2(9)(A), 2(9)(C) and later while passing order under section 24(4) he himself restricted to section 2(9) (A) and, In my opinion, the initiating Officer should not be vague and confused while initiating and concluding a proceeding
