“investigation wing”

M/S. Nova Home Appliances Pvt Ltd, Mumbai vs. Income Tax Officer 4(3)(1), Mumbai

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

Bench: Shri Om Prakash Kant, Am & Ms. Kavitha Rajagopal, Jm M/S. Nova Home Appliances Private Income Tax Officer 4(3)(1), Limited, Mumbai Office No.8, Second Floor Ashoka Shopping Center, Vs. G T Hospital Complex, Lt Marg, Mumbai – 400 001 Pan: Aadcn0493N (Appellant) : (Respondent)

Tribunal in the case of Dharmil Anil Bodani vs. ACIT in ITA No.648/M/2024 order dated 25.03.2025 for the proposition that mere information from the investigation wing cannot 3 M/s. Nova Home Appliances Private Limited be reason for reopening since the Ld. AO has to arrive at his own reason ... also distinguished the decision relied upon by the assessee in the case of SP Industries (supra) where there was no information received from the investigation wing and further it was also not a case of accommodation entry as in assessee’s case. The Ld. DR relied on the order

Shailesh Asalraj Jain, Mumbai vs. Principal Commissioner of Income Tax, Mumbai 20, Mumbai

In the result, the appeal of the assessee is allowed

Bench: Shri Om Prakash Kant () & Shri Rahul Chaudhary () Assessment Year: 2018-19

Portal indicating that the assessee had, received through the Insight Portal indicating that the assessee had, during a statement recorded on oath before the Investigation Wing, during a statement recorded on oath before the Investigation Wing during a statement recorded on oath before the Investigation Wing Mumbai admitted ownership

DCIT, Central Circle 7(1), Mumbai vs. Balaji Bullions and Commodities India Private Limited, Mumbai

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal ()

reported purchases from M/s Rishabh Jewellers; however, upon verification, the said supplier denied having conducted any transactions with M/s Pihu Gold. 2.3 The Investigation Wing further observed that the directors associated with these entities were linked to multiple concerns of similar nature. Surveys conducted at the premises of one such ... business affairs of M/s Access Diamond Private Limited. 2.4 On the basis of the survey findings, post-survey enquiries, and statements recorded, the Investigation Wing opined that the entities in question were merely paper concerns created for facilitating accommodation entries. It was further noticed that the assessee had reported purchase

Balaji Bullions and Commodities India Private Limited, Mumbai vs. DCIT Central Circle 7(1), Mumbai

The appeal of the Revenue is allowed for statistical purposes

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 2017-18

conducted however, upon verification, the said supplier denied having conducted any transactions with M/s Pihu Gold. any transactions with M/s Pihu Gold. 2.3 The Investigation Wing further observed that the The Investigation Wing further observed that the The Investigation Wing further observed that the directors associated with these entities were ... survey findings, post On the basis of the survey findings, post-survey enquiries, and survey enquiries, and statements recorded, the Investiga statements recorded, the Investigation Wing opined that the entities tion Wing opined that the entities in question were merely paper concerns created for facilitating in question were merely paper

Income Tax Officer-19(2)(2), Mumbai vs. Mahesh K Joshi, Mumbai

In the result, the appeal is dismissed

Bench: Shri Saktijit Dey & Shri Makarand Vasant Mahadeokarincome Tax Officer-19(2)(2) Mahesh K Joshi 503, 5Th Floor, Income Tax Office, 42, A/3, 479 Jariwala Building, Vs. Piramal Chambers, Lalbaug, Arther Road, Tardeo, Mumbai-400 012 Mumbai-400 034 Pan/Gir No. Aadhm 4623 G (Appellant) : (Respondent) Appellant By : None Respondent By : Shri Annavram Kosuri Date Of Hearing : 18.02.2026 Date Of Pronouncement : 23.02.2026 O R D E R Per Saktijit Dey: The Present Appeal By The Department Arises Out Of The Order Dated 24.02.205, Passed By National Faceless Appeal Centre (‘Nfac’ For Short), Delhi For The Assessment Year (A.Y. For Short) 2011-12. 2. Though The Department Has Raised Multiple Grounds, However, The Solitary Issue Arising In The Appeal Relates To Deletion Of Addition Of Rs.1,04,16,232/- Made By The Assessing Officer (A.O. For Short), Alleging Non-Genuine Transaction. When The Matter Was Called Out, None Appeared On Behalf Of The Assessee. A Perusal Of Record Reveals That On Earlier Occasions Also The Assessee Failed To Appear, Though, Several Notices Of Hearing Were Sent To The Assessee. Keeping In View The Nature Of Dispute & Other Attending Facts & Circumstances, We Deem It Appropriate To Dispose Of The Appeal Ex Parte Qua The Assessee With The Assistance Of Ld. Departmental Representative (‘Ld. Dr’ For Short) & Based On Facts & Materials Available On Record.

assessee had filed return of income on 11.07.2012, declaring income of Rs.2,78,810/-. Subsequently, the Assessing Officer (A.O. for short) received information through Investigation Wing that in course of search and seizure operation conducted on 05.02.2016 in case of Shri Vipul Vidur Bhatt and his associates/other entities ... bogus entities. He further observed that assessee did not comply with notices issued to him. Thus, based on the information received from the Investigation Wing, including statement recorded u/s. 132(4) of the Act from Shri Vipul Vidur Bhatt, the A.O. ultimately proceeded to complete the assessment to the best

Rajesh B. Jain As Legal Heir of Bhanwarlal M. Jain, Mumbai vs. Income Tax Officer, Ward 19(1)(1), Mumbai

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

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 2015-16

without appreciating the fact that the appellant has retracted the without appreciating the fact that the appellant has retracted the statement given before Investigation Wing, Mumbai as the same statement given before Investigation Wing, Mumbai as the same statement given before Investigation Wing, Mumbai as the same was taken under ... allegedly seized by the Investigation white colour Sony Pen Drive', allegedly seized by the Investigation white colour Sony Pen Drive', allegedly seized by the Investigation Wing, belongs to the appellant without app Wing, belongs to the appellant without appreciating the fact that the reciating the fact that the same

ACIT-4(3)(1), Mumbai vs. Qmax Synthetics Private Limited, Mumbai

received from M/s Olive Overseas Put. Ltd. (Realgold Trading Co. Put. Ltd.) as genuine, without appreciating that the said concern was identified by the Investigation Wing, Mumbai, as a paper entity controlled by Shri Pravin Kumar Jain engaged in providing accommodation entries. 2. The Ld. CIT(A) erred in relying ... erred in granting relief without appreciating that the additions made by the Assessing Officer were based on credible and corroborated material gathered through the Investigation Wing and were in conformity with section 68 and settled judicial principles on bogus loans and accommodation entries. 6. The appellant craves leave

ACIT, CC 6(2), Mumbai vs. Overseas Infrastructure Alliance (India) Private Limited, Mumbai

In the result, appeal by the assessee is allowed

Bench: Shri Sandeep Gosain & Shri Girish Agrawal

without considering that a letter of retraction of statement with clarification as to error in the statement so recorded earlier was filed before the investigation wing by the deponents. 11.9. Case of the assessee is that since the seized documents did not belong to assessee but were seized from