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“investigation wing”

ReassessmentSection 147Section 14712,584 judgments

The decision most relied on for investigation wing is PCIT v. RMG Polyvinyl (I) Ltd. (396 ITR 5), cited in 272 judgments on BharatTax.

Leading authorities on investigation wing

PCIT v. RMG Polyvinyl (I) Ltd.
396 ITR 5 · 2017 · High Court
272
citing judgments

Reassessment based solely on information from the Investigation Wing, without the Assessing Officer conducting further inquiry or demonstrating an independent application of mind, is unjustified and invalid.

109 TTJ 700 (Del) SMC Share Brokers Ltd. v. DCIT
293 ITR 43 · 2007 · High Court
264
citing judgments

Where an assessment order is merely a copy-paste of observations from an investigation wing's appraisal report without independent verification, it is not a valid basis for making additions to income.

Sarthak Securities Co. Pvt. Ltd. v. ITO
329 ITR 110 · 2010 · High Court
217
citing judgments

Reassessment proceedings under Section 147 are invalid if the Assessing Officer records satisfaction based on borrowed satisfaction or information without independently applying their mind and forming their own 'reason to believe' that income has escaped assessment. The AO must arrive at an independent conclusion, not merely act on a report from an investigation wing without due diligence.

ITO, 19(3) (4) Mumbai v. Shamim M Bharwani
69 Taxmann.com 65 · 2016 · Reported
142
citing judgments

Long Term Capital Gains (LTCG) from penny stock transactions are liable to be treated as bogus and added back under Section 68 as unexplained cash credits, especially when evidence suggests the involvement of entry operators providing accommodation entries.

1. Harikishan S. Virmani v. DCIT
394 ITR 146 · 2017 · High Court
97
citing judgments

Reassessment proceedings under section 147 cannot be initiated by the Assessing Officer based on borrowed satisfaction, vague information from the Investigation Wing, or incorrect jurisdictional facts without independent application of mind. Reopening beyond four years from the end of the relevant assessment year, especially where an original assessment was completed under section 143(3), requires specific conditions relating to the assessee's failure to disclose material facts.

ITO v. Purushottam Das Bangur
224 ITR 362 · 1997 · Supreme Court
90
citing judgments

Information received from the investigation wing constitutes valid 'reason to believe' for initiating reassessment proceedings under Sections 147/148, provided the Assessing Officer applies their mind to the material and does not act mechanically. Prompt issuance of a notice based on such information does not automatically imply a lack of due diligence or borrowed satisfaction.

AGR Investment v. Additional Commissioner
197 Taxmann 177 · 2011 · High Court
81
citing judgments

A reassessment under Section 147/148 is valid if initiated based on specific, non-vague information, even from an investigation wing, provided the Assessing Officer applies independent mind to form a 'reason to believe' that income has escaped assessment.

56 (Guj.) (para 6) v. Aaspas Multimedia Ltd. v. Dy. CIT
83 Taxmann.com 82 · 2017 · High Court
78
citing judgments

Information received from the Investigation Wing, identifying the assessee as a beneficiary of accommodation entries through share application from a third party, constitutes valid tangible material and 'reasons to believe' for initiating reassessment proceedings under Section 147 of the Income Tax Act.

Judgments citing investigation wing

Ketan Harilal Mehta HUF by Its Karta Ketan H Mehta, Mumbai vs. ITO Ward-33(2)(2) Mumbai Presently Juridiction With ITO 42(1)(1) Mumbai, Mumbai

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

ITA 770/MUM/2023[2014-15]Status: DisposedITAT Mumbai03 Jun 2024AY 2014-15

Bench: Shri B R Baskaran & Shri Pavan Kumar Gadaleketan Harilal Mehta Huf Vs. Ito-42(1)(1), (By Its Karta Kautilya Bhavan, Ketanmehta)No.B/1101, Bkc,Bandra(E), Siddhi Vinayak Tower, Mumbai-400051. Opp Phoenix Hospital, Chikuwadi, Mumbai-400092. Pan/Gir No. : Aaehk3266N Appellant .. Respondent Appellant By : Shri. Nishit Gandhi.Ar Respondent By : Shri. P.D. Chougule.Sr.Dr Date Of Hearing 02.04.2024 Date Of Pronouncement 03.06.2024 आदेश / O R D E R Per Pavan Kumar Gadale, Jm: The Appeal Is Filed By The Assessee Against The Order Of The National Faceless Appeal Centre (Nfac)(Cit(A)) Delhi Passed U/Sec 143(3) & U/Sec250 Of The Income Tax Act. The Assessee Has Raised The Following Grounds Of Appeal:

For Appellant: Shri. Nishit Gandhi.ARFor Respondent: Shri. P.D. Chougule.Sr.DR
Section 10(38)Section 68Section 69C

purchase confirmation, sale contract notes, bank statement and demat account, statements in respect of shares purchase and sale, modus operandi, report of the Kolkata Investigation Wing, statements recorded U/sec131 of the Act and has doubted the earning of long term capital gains on shares. Further the AO find that there ... quoted by any of such persons nor was any material relating to the assessee found at any place where investigation was done by the Investigation Wing, on a petition for special leave to appeal to the Supreme Court special leave to appeal to the Supreme Court The Supreme Court dismissed

Jet Air Agencies Pvt Ltd, West Bengal vs. Central Circle 2(3)Ahmedabad, Ahmedabad

In the result, Ground Nos

ITA 685/AHD/2023[2012-13]Status: DisposedITAT Ahmedabad31 May 2024AY 2012-13

Bench: Smt. Annapurna Gupta& Shri Siddhartha Nautiyal

For Appellant: Shri Ram Awatar Dhoot, A.RFor Respondent: Shri Santosh Kumar, Sr. DR
Section 147Section 234BSection 271(1)

detailed and categorical account of how the assessee was engaged in various suspicious transactions with various parties as per the information received from the Investigation Wing at Calcutta as well as from Investigation Wing at Raipur. The Assessing Officer observed that during the impugned year under consideration, the assessee ... available with the AO at the time of passing of original assessment order and it was only subsequently that this information was received from Investigation Wing situated at Calcutta and at Raipur. Further, the AO was also recorded that even though the assessee had produced books of accounts, annual report

Jet Air Agencies Pvt. Ltd, West Bengal vs. The ACIT, Centra Circle-2(3), Ahmedabad

In the result, Ground Nos

ITA 1597/AHD/2019[2012-13]Status: DisposedITAT Ahmedabad31 May 2024AY 2012-13

Bench: Smt. Annapurna Gupta& Shri Siddhartha Nautiyal

For Appellant: Shri Ram Awatar Dhoot, A.RFor Respondent: Shri Santosh Kumar, Sr. DR
Section 147Section 234BSection 271(1)

detailed and categorical account of how the assessee was engaged in various suspicious transactions with various parties as per the information received from the Investigation Wing at Calcutta as well as from Investigation Wing at Raipur. The Assessing Officer observed that during the impugned year under consideration, the assessee ... available with the AO at the time of passing of original assessment order and it was only subsequently that this information was received from Investigation Wing situated at Calcutta and at Raipur. Further, the AO was also recorded that even though the assessee had produced books of accounts, annual report

Jet Air Agencies Pvt. Ltd, West Bengal vs. The ACIT, Centra Circle-2(3), Ahmedabad

In the result, Ground Nos

ITA 1596/AHD/2019[2011-12]Status: DisposedITAT Ahmedabad31 May 2024AY 2011-12

Bench: Smt. Annapurna Gupta& Shri Siddhartha Nautiyal

For Appellant: Shri Ram Awatar Dhoot, A.RFor Respondent: Shri Santosh Kumar, Sr. DR
Section 147Section 234BSection 271(1)

detailed and categorical account of how the assessee was engaged in various suspicious transactions with various parties as per the information received from the Investigation Wing at Calcutta as well as from Investigation Wing at Raipur. The Assessing Officer observed that during the impugned year under consideration, the assessee ... available with the AO at the time of passing of original assessment order and it was only subsequently that this information was received from Investigation Wing situated at Calcutta and at Raipur. Further, the AO was also recorded that even though the assessee had produced books of accounts, annual report

Jet Air Agencies Pvt. Ltd, West Bengal vs. The ACIT, Centra Circle-2(3), Ahmedabad

In the result, Ground Nos

ITA 1595/AHD/2019[2011-12]Status: DisposedITAT Ahmedabad31 May 2024AY 2011-12

Bench: Smt. Annapurna Gupta& Shri Siddhartha Nautiyal

For Appellant: Shri Ram Awatar Dhoot, A.RFor Respondent: Shri Santosh Kumar, Sr. DR
Section 147Section 234BSection 271(1)

detailed and categorical account of how the assessee was engaged in various suspicious transactions with various parties as per the information received from the Investigation Wing at Calcutta as well as from Investigation Wing at Raipur. The Assessing Officer observed that during the impugned year under consideration, the assessee ... available with the AO at the time of passing of original assessment order and it was only subsequently that this information was received from Investigation Wing situated at Calcutta and at Raipur. Further, the AO was also recorded that even though the assessee had produced books of accounts, annual report

Jet Air Agencies Pvt. Ltd, West Bengal vs. The ACIT, Centra Circle-2(3), Ahmedabad

In the result, Ground Nos

ITA 1594/AHD/2019[2010-11]Status: DisposedITAT Ahmedabad31 May 2024AY 2010-11

Bench: Smt. Annapurna Gupta& Shri Siddhartha Nautiyal

For Appellant: Shri Ram Awatar Dhoot, A.RFor Respondent: Shri Santosh Kumar, Sr. DR
Section 147Section 234BSection 271(1)

detailed and categorical account of how the assessee was engaged in various suspicious transactions with various parties as per the information received from the Investigation Wing at Calcutta as well as from Investigation Wing at Raipur. The Assessing Officer observed that during the impugned year under consideration, the assessee ... available with the AO at the time of passing of original assessment order and it was only subsequently that this information was received from Investigation Wing situated at Calcutta and at Raipur. Further, the AO was also recorded that even though the assessee had produced books of accounts, annual report

Forbes Pharm Chem Technologies, Mumbai vs. National Faceless Assessment Centre, Delhi

In the result, appeal of the assessee is allowed

ITA 821/MUM/2024[2010-11]Status: DisposedITAT Mumbai31 May 2024AY 2010-11

Bench: Shri Pavan Kumar Gadale & Shri Girish Agrawalassessment Year: 2010-11

For Appellant: Shri Mehul Shah, FCAFor Respondent: Ms. Rajeshwari Menon, Sr.DR
Section 143(3)Section 147Section 271Section 271(1)(c)Section 274

income at Rs. 12,710/-. Case if the assessee was reopened u/s. 147 of the Act on the basis of information received from the Investigation Wing of the Department, which revealed that assessee had taken accommodation bills for purchase through parties declared as hawala operators by the Maharashtra Sales

Dhaval Exim Private Limited, Mumbai vs. Asstt. Commissioner of Income-Tax-5(1)(2), Mumbai

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

ITA 4773/MUM/2023[2011-12]Status: DisposedITAT Mumbai31 May 2024AY 2011-12

Bench: Shri Prashant Maharishi, Am & Shri Sunil Kumar Singh, Jm Asst. Commissioner Of Income Dhaval Exim Private Limited Tax 5(1)(2) 117-A, Panchratna Bldg, Aaykar Bhavan, Mama Parmanand Marg, Opera Vs. Maharshi Karve Road, House, Mumbai-400 004 Mumbai-400 020 (Appellant) (Respondent) Pan No. Aadcd0472B : Shri Rajesh C. Shah, Ar Assessee By Revenue By : Shri Rajesh Meshram, Dr Date Of Hearing: 21.05.2024 30.05.2024 Date Of Pronouncement :

For Respondent: Shri Rajesh Meshram, DR
Section 142(1)Section 143Section 143(2)Section 143(3)Section 147Section 148Section 151(2)

same amount. Subsequently, the assessment reopened in view of the fact that information was Dhaval EXIM Private Limited; A.Y. 11-12 received from the investigation wing that assessee has obtained bogus bills through hawala traders. Notice under Section 148 of the Act was issued on 30th March, 2016. The reasons

Bestline Properties Pvt. Ltd, Mumbai vs. ITO-12(1)(3), Mumbai

In the result, the appeal filed by the assessee is

ITA 3500/MUM/2023[2009-10]Status: DisposedITAT Mumbai31 May 2024AY 2009-10

Bench: Shri Pavan Kumar Gadale & Ms Padmavathy S

Section 148Section 68

belongs to Praveen Kumar Jain Group were search u/sec132 of the Act was conducted on the group and the statements were recorded by the investigation wing that they are engaged in providing accommodation entries and no business activity is conducted. The A.O based on the statements recorded in the course ... them; and d) Copy of Bank Statement through which cheques were issued. 20. Tribunal noted that Assessing Officer had referred the matter to the investigation wing of the department at Kolkata for making inquiries into the three creditors from whom share application money was received. Though report from the investigation

Brentford Merchants Pvt. Ltd., Kolkata vs. ACIT(OSD), Ward-1(4), Kolkata

In the result, the appeal of the assessee stands allowed

ITA 452/KOL/2024[2010-11]Status: DisposedITAT Kolkata30 May 2024AY 2010-11

Bench: Shri Sanjay Garg & Shri Sanjay Awasthii.T.A. No.452/Kol/2024 Assessment Year: 2010-11 Brentford Merchants Pvt. Ltd...…..………...........…...……………....Appellant C/O Subash Agarwal & Associates, Advocates, Siddha Gibson, 1, Gibson Lane, Suite 213, 2Nd Floor, Kolkata – 700069. [Pan: Aabcb2698B] Vs. Acit(Osd), Ward-1(4), Kolkata…......................................…..…..... Respondent Appearances By: Shri Siddharth Agarwal, Advocate, Appeared On Behalf Of The Appellant. Shri Prabhakar Prakash Ranjan, Addl. Cit-Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : May 21, 2024 Date Of Pronouncing The Order : May 30, 2024 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 13.02.2024 Of The National Faceless Appeal Centre [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). 2. The Assessee In This Appeal Has Taken The Following Grounds Of Appeal: “1. 1. For That The Ld. Cit(A) Was Not Justified In Upholding The Validity Of Re-Opening Proceedings U/S 147/144 Which Is Bad In Law & Is Liable To Be Quashed. 2. For That The Ld. Cit(A) Was Not Justified In Upholding The Re-Opening Proceedings In Spite Of The Fact That The Reasons To Believe Were Invalid & Improper Thereby, Vitiating The Reopening Proceedings.

Section 147Section 151Section 250Section 68

aforesaid reasons recorded has submitted that in the first two paras, the Assessing Officer has mentioned about the information received from the investigation wing that certain parties were involved in providing accommodation entries. That only in the last three lines, it has been mentioned that ‘DDIT(Inv.), Kolkata has prepared ... assessment u/s 147 of the Act. As also contended by the ld. Counsel, the only information received by the Assessing Officer from the investigation wing was that the assessee was beneficiary of an accommodation entry of Rs.1,80,50,000/-. The Assessing Officer was supposed to correlate the said information

Agrasen Primses Private Limited, Jaipur vs. ITO Ward 5(1), Jaipur

ITA 125/JPR/2023[2014-15]Status: DisposedITAT Jaipur30 May 2024AY 2014-15
For Appellant: Ms. Parba Rana (Adv.)&For Respondent: Shri A.S. Nehra (CIT)
Section 133ASection 142(1)Section 143(2)Section 143(3)

case were discussed by the ld. AO. 3.1 On account of the searches conducted on account of the searches conducted by the Investigation Wing of the Department at various places throughout the country. During the searches & as per the information made public by the SEBI, it is discovered that various ... such a short time span which appears quite unrealistic and unreasonable so, based on these facts and relying the report of the Investigation Wing of the department which has been discussed in details such modus operandi in the assessment order. The ld. AO has disallowed the loss

Trio Mercantile & Trading Limited, Mumbai vs. Income Tax Officer 13(3)(2), Mumbai

In the result, appeal of the assessee is allowed

ITA 4650/MUM/2023[2014-15]Status: DisposedITAT Mumbai30 May 2024AY 2014-15

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)

Section 132Section 133ASection 143(1)Section 143(3)Section 147Section 148

133A was also conducted in case of Shri. Hasmukh Mehta During the survey action, an admission was made by Shri Hasmukh Mehta before the investigation wing that he arranges accommodation entries of unsecured loans, share application money, capital gains, purchase bills etc for various entities. A diary was also impounded ... investigation wing which contained certain transactions done by the assessee. M/s Trio Mercantile & Trading Pvt. Ltd which are accommodation entries arranged by Shri Hasmukh Mehta in which the assessee is also a beneficiary of amount Rs. 3,08,47.239/ 2 After going through the information received and statements recorded

Sachin Chirania, Mumbai vs. The Income Tax Officer, Ward - 30(3)(5), Mumbai

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

ITA 4508/MUM/2023[2011-12]Status: DisposedITAT Mumbai30 May 2024AY 2011-12

Bench: Shri Narender Kumar Choudhry & Smt. Renu Jauhariassessment Year: 2011-12

For Appellant: Ms. Ritu Kamal Kishor, A.RFor Respondent: Shri Himanshu Kumar, D.R
Section 10(38)Section 133(6)Section 147Section 148Section 250

well as transactions. The notices sent to the assessee remained un-replied with. Therefore, the AO, by considering the investigation carried out by the Investigation Wing at Kolkata and financials of the scrip i.e. M/s. NCL Research & Financial Services Ltd. and reply/documents filed by the assessee and various judgments referred ... acceptable as the undersigned has congent and concrete evidence such as Statement of Shri Pravin Agarwal, Finding of the SEBI order, report of the investigation wing, Kolkata, ITD data, BSE data, The facts of the case, investigations made by various directorates, statements recorded during the assessment proceedings all lead

Krishna Developers Pvt Ltd., Mumbai vs. Assistant Commissioner of Income Tax, Circle -10(1)(2), Mumbai

In the result, the appeal of the assessee is allowed

ITA 4292/MUM/2023[2009-10]Status: DisposedITAT Mumbai30 May 2024AY 2009-10

Bench: Shri B.R. Baskaran & Ms.Kavitha Rajagopalassessment Year : 2009-10 M/S. Krishna Developers Pvt. Ltd. 508, Gundecha Chambers, Nagindas Master Road, Fort, Mumbai – 400 023. Pan: Aabck-5678-G ---- Appellant Vs. Assistant Commissioner Of Income Tax, Circle – 10(1)(2), Mumbai Room No.651, 6Th Floor, Aaykar Bhavan, M.K. Road, Mumbai – 400 020. --- Respondent

For Appellant: Shri Rakesh JoshiFor Respondent: Shri P.D. Chougule, Sr. DR
Section 115JSection 133ASection 143(1)Section 143(3)Section 148Section 68

assessee and did not make any addition, i.e., he accepted the transactions of issue of shares at a premium. 5. In the meantime, the investigation wing of the department conducted a survey operation u/s 133A of the Act on 29-09-2014 in connection with the share capital/share premium received ... accepted the receipt of share capital along with share premium and did not make any addition. Thereafter, on the basis of information from investigation wing and survey report, the AO again reopened the assessment in order to assess share capital/share premium. In view of the fact that the share capital/share

Shaily Prince Goyal, Mumbai vs. Income Tax Officer-27(3)(1), Navi Mumbai

In the result, the appeal of the assessee Shri Yogesh Popatlal Thakkar in ITA No

ITA 4271/MUM/2023[2013-14]Status: DisposedITAT Mumbai30 May 2024AY 2013-14
For Appellant: Dr. K Shivaram Sr. Advocate & Shashi BekalFor Respondent: Ms. Sujatha Iyangar SR AR
Section 10(38)Section 143(3)Section 148Section 250Section 68Section 69C

record the same cannot be held as bogus transaction merely on the basis of statement of one Shri Anil Agrawal recorded by the Investigation Wing, Kolkata wherein there is a general statement of providing bogus long term capital gain transaction to the clients without stating anything about the transaction ... stretch of imagination cannot be doubted. The AO has passed the assessment year based on the statement of Shri Deepak Patwari recorded by the Investigation Wing of Kolkata however, the assessee has specifically demanded the cross examination of Shri Deepak Patwari vide letter dated 15.03.2016 specifically in paras

Deputy Commissioner of Income-Tax, Central Circle-5(4), Mumbai vs. Konark Structural Engineers Pvt Ltd, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 3845/MUM/2023[2009-10]Status: DisposedITAT Mumbai30 May 2024AY 2009-10

Bench: Ms. Kavitha Rajagopal & Shri Omkareshwar Chidaradeputy Commissioner Of Vs. Konark Structural Income Tax, Central Engineers Pvt Ltd Circle- 5(4) A 1, Hinal Heritage Patel R.N. 1927, 19Th Floor Air Wadi, S.V.P. Road, India Building, Nariman Borivali (W) Mumbai- Point, Mumbai- 400021 400092

For Appellant: Shri. Mahaveer JainFor Respondent: Shri. P.D. Chougule, SR-DR
Section 142(1)Section 143(1)Section 143(3)Section 148Section 263Section 68

passing the order u/s 143(3) r.w.s. 147 of the Income Tax Act on 20.02.2015. Information to this extent was received by AO from Investigation Wing of Income Tax kept, prior to completion of re-opened assessment. 3. The PCIT-12, Mumbai issued notice u/s 263 of the Income

Neha Bankim Joshi, Mumbai vs. Income Tax Officer - 42(2)(4), Mumbai

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

ITA 3731/MUM/2023[2013-2014]Status: DisposedITAT Mumbai30 May 2024AY 2013-2014

Bench: Shri Narender Kumar Choudhry & Smt. Renu Jauhariassessment Year: 2013-14

For Appellant: Mr. Uday Shah, A.RFor Respondent: Shri Himanshu Kumar, D.R
Section 10(38)Section 142(1)Section 147Section 148Section 250Section 68

Rs.11,68,688/- during the financial year under consideration, which resulted into LTCG of Rs.8,79,089/-. As the investigation carried out by the Investigation Wing, Kolkata in 84 penny stock companies (Luminare Technologies being one of it), therefore the AO considering the mode of acquisition of shares, sale ... shares and unusual rise in the price, findings of the investigation wing, analysis of transactions, ignorance of the assessee about shares/penny stock companies, failure of the assessee to prove the unusual rise and fall of share price to be natural and based on the market forces, financial analysis

M/S Gujarat Realtores, Mumbai vs. Deputy Commissioner of Income Tax, Central Circle 1, Thane

In the result, the appeal for assessment year 2009

ITA 3525/MUM/2023[2013-14]Status: DisposedITAT Mumbai30 May 2024AY 2013-14

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Ita Nos. 3523 To 3525/Mum/2023 Assessment Years: 2009-10, 2012-13, 2013-14 M/S Gujarat Realtors, Dy. Cit Central Circle-1, Ground Floor, Samriddhi, Room No. 10, 6Th Floor, Ashar Annapurna Estate, Indralok, Vs. It Park, Wagle Industrial Godhbunder Link Road, Thane, Estate, Thane (W)-400604. Bhayander, 401105. Pan No. Aahfg 0051 C Appellant Respondent Assessee By : Mr. Anuj Kisnadwala Revenue By : Mr. Manoj Kumar Singh, Sr. Dr Date Of Hearing : 16/04/2024 : Date Of Pronouncement 30/05/2024

For Appellant: Mr. Anuj KisnadwalaFor Respondent: Mr. Manoj Kumar Singh, Sr. DR
Section 143(3)Section 147Section 148Section 153CSection 234BSection 36Section 68

short ‘the Act’) was completed on short ‘the Act’) was completed on 22/03/2013. Subsequently, the Subsequently, the Assessing Officer received information from the Investigation Wing Assessing Officer received information from the Investigation Wing Assessing Officer received information from the Investigation Wing that assessee had obtained accommodation en that assessee ... Based on the documents found during the search & seizure action Based on the documents found during the search & seizure action dated 03/10/2013 by the Investigation Wing, information has been received 03/10/2013 by the Investigation Wing, information has been received 03/10/2013 by the Investigation Wing, information has been received that

M/S Gujarat Realtores, Mumbai Suburban vs. Deputy Commissioner of Income Tax -Central Circle 1, Thane

In the result, the appeal for assessment year 2009

ITA 3524/MUM/2023[2012-13]Status: DisposedITAT Mumbai30 May 2024AY 2012-13

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Ita Nos. 3523 To 3525/Mum/2023 Assessment Years: 2009-10, 2012-13, 2013-14 M/S Gujarat Realtors, Dy. Cit Central Circle-1, Ground Floor, Samriddhi, Room No. 10, 6Th Floor, Ashar Annapurna Estate, Indralok, Vs. It Park, Wagle Industrial Godhbunder Link Road, Thane, Estate, Thane (W)-400604. Bhayander, 401105. Pan No. Aahfg 0051 C Appellant Respondent Assessee By : Mr. Anuj Kisnadwala Revenue By : Mr. Manoj Kumar Singh, Sr. Dr Date Of Hearing : 16/04/2024 : Date Of Pronouncement 30/05/2024

For Appellant: Mr. Anuj KisnadwalaFor Respondent: Mr. Manoj Kumar Singh, Sr. DR
Section 143(3)Section 147Section 148Section 153CSection 234BSection 36Section 68

short ‘the Act’) was completed on short ‘the Act’) was completed on 22/03/2013. Subsequently, the Subsequently, the Assessing Officer received information from the Investigation Wing Assessing Officer received information from the Investigation Wing Assessing Officer received information from the Investigation Wing that assessee had obtained accommodation en that assessee ... Based on the documents found during the search & seizure action Based on the documents found during the search & seizure action dated 03/10/2013 by the Investigation Wing, information has been received 03/10/2013 by the Investigation Wing, information has been received 03/10/2013 by the Investigation Wing, information has been received that

M/S. Gujarat Realtors (Firm), Bhayander vs. DCIT, CC-1, Thane

In the result, the appeal for assessment year 2009

ITA 3523/MUM/2023[2009-10]Status: DisposedITAT Mumbai30 May 2024AY 2009-10

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Ita Nos. 3523 To 3525/Mum/2023 Assessment Years: 2009-10, 2012-13, 2013-14 M/S Gujarat Realtors, Dy. Cit Central Circle-1, Ground Floor, Samriddhi, Room No. 10, 6Th Floor, Ashar Annapurna Estate, Indralok, Vs. It Park, Wagle Industrial Godhbunder Link Road, Thane, Estate, Thane (W)-400604. Bhayander, 401105. Pan No. Aahfg 0051 C Appellant Respondent Assessee By : Mr. Anuj Kisnadwala Revenue By : Mr. Manoj Kumar Singh, Sr. Dr Date Of Hearing : 16/04/2024 : Date Of Pronouncement 30/05/2024

For Appellant: Mr. Anuj KisnadwalaFor Respondent: Mr. Manoj Kumar Singh, Sr. DR
Section 143(3)Section 147Section 148Section 153CSection 234BSection 36Section 68

short ‘the Act’) was completed on short ‘the Act’) was completed on 22/03/2013. Subsequently, the Subsequently, the Assessing Officer received information from the Investigation Wing Assessing Officer received information from the Investigation Wing Assessing Officer received information from the Investigation Wing that assessee had obtained accommodation en that assessee ... Based on the documents found during the search & seizure action Based on the documents found during the search & seizure action dated 03/10/2013 by the Investigation Wing, information has been received 03/10/2013 by the Investigation Wing, information has been received 03/10/2013 by the Investigation Wing, information has been received that