“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

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

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

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

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

Ajay Malshi Dedhia, Mumbai vs. ACIT 31(1), Mumbai

In the result, all these three appeals filed by the assessee are allowed for statistical purposes

ITA 3055/MUM/2023[2015-16]Status: DisposedITAT Mumbai21 Dec 2023AY 2015-16

Bench: Shri Vikas Awasthy & Shri Amarjit Singhita Nos. 3055 To 3057/Mum/2023 (A.Ys.2010-11, 2013-14 & 2015-16)

For Appellant: Mandar VaidyaFor Respondent: Milind Chavan

Section 143(3)Section 148Section 69A

addition of Rs. 3,05,83,500 u/s 69A c. The Id. AO after applying his mind to the information provided by the DCIT Investigation Wing had arrived at the conclusion that the appellant had paid on money for purchase of TDR. No addition is made for the payment ... seizure action was conducted u/s 132 of the Income Tax Act, 1961 in the case of M/s Ekta & Bhoomi Group by uint-3 Investigation Wing, Mumbai. During the course of search action incriminating data of M/s Bhoomi Group has been found which was related to cash transactions executed

Sarita Alice Sequeira, Goa vs. Income Tax Officer, Ward - 11(2)(1), Mumbai

In the result, adjournment request of the assessee is rejected and appeal of the assessee is allowed for statistical purposes

ITA 2913/MUM/2023[2011-12]Status: DisposedITAT Mumbai21 Dec 2023AY 2011-12

Bench: Shri Prashant Maharishi, Am & Shri Rahul Chaudhary, Jm Income Tax Officer, Sarita Alice Sequeira Ward-11(2)(1) C/O Manish D. Ladage & Co. Room No.673/674, Chartered Accountants, Aaykar Bhavan, 1003/04, Centrum It Park, Vs. Next To Satkar Grande Hotel, Maharshi Karve Road, Wagle Estate, Thane, New Marine Lines, Mumbai-400 604 Mumbai-400 020 (Appellant) (Respondent) Pan No. Aylps9213Q Assessee By : Shri Ashwin Jain, Ar Revenue By : Shri Prashant Mahajan, Dr Date Of Hearing: 14.12.2023 Date Of Pronouncement : 21.12.2023

For Appellant: Shri Ashwin Jain, ARFor Respondent: Shri Prashant Mahajan, DR

Section 143(1)Section 143(3)Section 147Section 148

10th March, 2014, at the returned income. Subsequently, the information was received on 25th March, 04. 2018, from the Investigation Wing, that huge non-cash transactions took place in the newly opened savings bank Sarita Alice Sequeira; A.Y. 2011-12 account of assessee along with her husband Mr. CR Rajesh

Naz Shazia, Moradabad vs. ITO-17(2)(4), Mumbai

ITA 2170/MUM/2023[2015-16]Status: DisposedITAT Mumbai21 Dec 2023AY 2015-16

Bench: Shri Aby T. Varkey, Jm & Shri S Rifaur Rahman, Am आयकर अपील सं/ I.T.A. No.2170/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2015-16) Naz Shazia बिधम/ The Income Tax Officer- Anwar House, Ground 17(2)(4) Vs. Floor, Pandit Nagla Mini 1St Floor, Ayakar Bhavan, Bye Pass Road, Pandit M. K. Road, Mumbai- Nagla, Moradabad, Uttar 400020. Pradesh-244001. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Bbwps2176R (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Fenil Bhatt Revenue By: Shri Ashok Kumar Ambastha (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 05/12/2023 घोषणा की तारीख /Date Of Pronouncement: 21/12/2023 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)/(Nfac), Delhi Dated 03.05.2023 For The Assessment Year 2015-16. 2. The Main Grievance Of The Assessee Is Against The Action Of The Ld. Cit(A)/Nfac Confirming The Addition Of Rs.1,94,05,886/- U/S 68 Of The Income Tax Act, 1961 (Hereinafter “The Act”) Being The Amount Of Long Term Capital Gain (Ltcg) On Transfer Of Shares In M/S. Esteem Bio Organic Food Processing Ltd. (Hereinafter “M/S. Esteem Bio”) Claimed As Exempt Income U/S 10(38) Of The Act.

For Appellant: Shri Fenil BhattFor Respondent: Shri Ashok Kumar Ambastha (Sr

Section 10(38)Section 2Section 68

sale of equity shares of M/s. Esteem Bio which according to him, was suspicious because he had received information from Kolkata Investigation Wing based on search actions that the assessee is a beneficiary of long term capital gain on sale of penny stocks which are suspicious and bogus. Accordingly ... tune of Rs.1,94,05,886/- as exempt u/s 10(38) of the Act. The AO taking note of investigation conducted by Investigation Wing of Kolkata discussed the modus operandi of how beneficiaries like assessee purchased shares of penny stock and hold them for prescribed period, and later sell

Shivalik Educational & Placement Services Pvt Ltd, Faridabad vs. ACIT Central Circle-13, New Delhi

In the result, the appeal of the assessee is allowed

ITA 3207/DEL/2019[2015-16]Status: DisposedITAT Delhi21 Dec 2023AY 2015-16

Bench: SHRI M. BALAGANESH (Accountant Member), SHRI YOGESH KUMAR U.S. (Judicial Member)

Section 143(2)Section 143(3)Section 14ASection 234BSection 36Section 68Section 69C

creditworthiness of the parties who had given unsecured loans to the assessee company has already been exhausted during search & seizure operation conducted by the Investigation wing in the case of Shri. Deepak Agarwal & Shri Mukesh Kumar. Therefore, in view of the discussion held in the above paras the unsecured loans

Moebius Trade P Ltd, Mumbai vs. The Additional CIT, Delhi

In the result, appeal of the assessee is allowed

ITA 187/IND/2023[2018-19]Status: DisposedITAT Indore21 Dec 2023AY 2018-19

Bench: Shri Vijay Pal Rao & Shri B.M. Biyanimoebius Trade Pvt. Ltd. Acit-Ii Resulting Company After Bhopal Merger Of Exotic & Vs. Speciality Fats Pvt. Ltd. Indore (Appellant / Assessee) (Respondent/ Revenue) Pan: Aahcm 4176D Assessee By Shri Ajay Tulsiyan Ar Revenue By Shri Ashish Porwal, Sr. Dr Date Of Hearing 20.12.2023 Date Of Pronouncement 21.12.2023

Section 115BSection 68Section 69CSection 80G

have been verified by the CIT(A) by calling report from the AO. It is an action taken by tax authorities and particularly investigation wing of the department u/s 132 of the Act which could have been very well verified by the CIT(A) but instead of taking any steps

Income Tax Officer, Ward 1(3)(1), Surat vs. Sunil Mittal HUF, Surat

In the result, appeal filed by the Revenue is dismissed

ITA 520/SRT/2023[2017-18]Status: DisposedITAT Surat21 Dec 2023AY 2017-18

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita No.520/Srt/2023 Assessment Year: (2017-18) (Physical Hearing) The Ito, Vs. Sunil Mittal Huf, Ward – 1(3)(1), 101, Mahadev Park, Kailash Nagar, Surat Ghod Dod Road, Surat – 395007. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aamhs7185Q (Appellant) (Respondent) Shri Vinod Kumar, Sr. Dr Appellant By Shri Kiran K. Shah, Ca Respondent By Date Of Hearing 15/12/2023 Date Of Pronouncement 21/12/2023

Section 115BSection 131Section 133ASection 143(3)Section 69ASection 69C

purchases. Only a profit element embedded in the purchases may be added in the hands of the assessee. Based on information received from Investigation wing the learned assessing officer contested that these two parties viz. Veer Corporation and Dhaval Gems, are engaged in business of providing accommodation entries and thus

Assistant Commissioner of Income Tax, Chennai vs. Prakash Ferrous Industries Private Limited, Chennai

In the result, the appeal filed by the Revenue as well as Cross

ITA 693/CHNY/2023[2020]Status: DisposedITAT Chennai20 Dec 2023

Bench: Shri V. Durga Rao & Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A. No.693/Chny/2023 िनधा"रण वष"/Assessment Year: 2020-21 & C.O. No. 27/Chny/2023 [In I.T.A. No.693/Chny/2023] The Assistant Commissioner Of Vs. M/S. Prakash Ferrous Industries Income Tax, Private Limited, Central Circle 1(1), New No. 36, New Avadi Road, Chennai. Kilpauk, Chennai 600 010. [Pan:Aaecp7094C] (अपीलाथ" /Appellant) (""थ"/Respondent/Cross Objector) Department By : Shri Nilay Baran Som, Cit Assessee By : Shri Shashi Kumar Agarwal, Ca सुनवाई की तारीख/ Date Of Hearing 07.12.2023 : घोषणा की तारीख /Date Of Pronouncement : 20.12.2023 आदेश /O R D E R Per V. Durga Rao: This Appeal Filed By The Revenue & The Cross Objections Filed By The Assessee Are Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) 18, Chennai, Dated 23.03.2023 Relevant To The Assessment Year 2020-21. The Revenue Has Raised Following Grounds: 1. The Order Of The Id. Commissioner Of I. T. (Appeals) Is Erroneous On Facts Of The Case & In Law. 2. The Learned Cit(A) Erred In Deleting The Addition Made U/S. 69A Of The It Act, Towards Unexplained Money, Amounting To Rs. 96,54,335/- , Without

For Appellant: Shri Shashi Kumar Agarwal, CAFor Respondent: Shri Nilay Baran Som, CIT

Section 132Section 142(1)Section 153CSection 69ASection 69C

conducted in the case of M/s. Sakthi Ferro Alloys India Private Limited, M/s. Sakthi Steel Industries Ltd. and Sri Kannaiah Naidu Anandh by the Investigation Wing on 25.07.2019. As part of the said search proceedings, a survey operation was also conducted at the premises of M/s. Prakash Ferrous Industries Private ... conducted in the case of M/s. Sakthi Ferro Alloys India Private Limited, M/s. Sakthi Steel Industries Ltd. and Sri Kannaiah Naidu Anandh by the Investigation Wing on 25.07.2019. As part of the said search proceedings, a survey operation was also conducted at the premises of M/s. Prakash Ferrous Industries Private

The Income Tax Officer, Corporate Ward-2, Coimbatore vs. M/S Sahana Jewellery Exports Privae Ltd., Coimbatore

In the result, appeal filed by the Revenue is dismissed

ITA 999/CHNY/2022[2017-18]Status: DisposedITAT Chennai20 Dec 2023AY 2017-18

Bench: Shri Mahavir Singh, Hon’Ble & Shri Manjunatha.G, Hon’Bleआयकरअपीलसं./Ita No.999/Chny/2022 िनधा"रणवष"/Assessment Year: 2017-18 V. The Income Tax Officer, M/S.Sahana Jewellery- Corporate Ward-2, Exports Pvt. Ltd., Coimbatore. 600, Raja Street, Coimbatore-641 001. [Pan:Aaecs 7045 N] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri S.Sridhar, AdvFor Respondent: Shri R. Clement Ramesh –

Section 133(6)

also flagged the issue that the purported shortage of stock was based on a reference made qua that aspect in the appraisal report of Investigation Wing which, as noted above, did not find mention in the remand report, as during the search it was found that the stock worth

Sunil Ghorawat, New Delhi vs. ACIT Circle-9(2), New Delhi

In the result, the appeal of the assessee is allowed

ITA 6382/DEL/2019[2013-14]Status: DisposedITAT Delhi20 Dec 2023AY 2013-14

Bench: Shri M. Balaganesh & Shri Anubhav Sharmash. Sunil Ghorawat, Vs. Acit, G-73, 2Nd Floor, Lajpat Circle-9(2), Nagar-1, New Delhi New Delhi (Appellant) (Respondent) Pan: Acspg7932M

For Appellant: Dr. Rakesh Gupta, AdvFor Respondent: Shri Anuj Garg, Sr. DR

Section 143(3)

sale of shares of M/s. Blue Circle Services Ltd on the ground that the said scrip has been classified as penny stock by the Investigation Wing of Income Tax Department and observed that the price have been artificially rigged by way of upward trend and downward trend by prearranged transaction ... price rigging. These papers are enclosed at pages 12 to 15 of the PB. It is only a mere passing of information by the Investigation Wing to the ld AO having jurisdiction over the assessee for necessary action, if found necessary, in the hands of the assessee

Sh. Ashok Kumar Porwal, Jhalawar vs. JCIT, Range-1, Kota

In the result, appeal of the assessee is partly allowed

ITA 572/JPR/2023[2010-11]Status: DisposedITAT Jaipur19 Dec 2023AY 2010-11

Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Sh. P. C. Parwal (CA)For Respondent: Smt Monisha Chaudhary (Addl. CIT)

Section 133(6)Section 147Section 269SSection 271D

escaped assessment as assessee was beneficiary of accommodation entries and basis for formation of such belief were several inquiries and investigation by Investigation Wing that there had been escapement of income of assessee from assessment because of his failure to disclose fully and truly all material facts, reopening of assessment ... filed against impugned High Court order that where Assessing Officer made additions under section 68 solely on basis of information received from Investigation Wing that lenders from whom assessee- company acquired loans were indulged in bogus accommodation entries, since assessee was not granted an opportunity to cross-examine persons whose

Atul Jayantilal Shah (HUF), Mumbai vs. Income Tax Officer 19(1)(2), Mumbai

In the result, grounds of the assessee are allowed for statistical purposes

ITA 301/MUM/2023[2011-12]Status: DisposedITAT Mumbai18 Dec 2023AY 2011-12

Bench: Shri Kuldip Singh & Shri Gagan Goyalatul Jayantilal Shah (Huf) 611, 6Th Floor, C-Wing, Shreepati Castle, 208/210, 10-11Th Khetwadi Main Road, Mumbai-400 004 Pan: Aajha2797 ...... Appellant Vs. Ito 19(1)(2) Matru Mandir, Mumbai-400007 ..... Respondent

For Appellant: NoneFor Respondent: Shri Ashok Kumar Ambastha, Ld. DR

Section 250

fact that addition has been made by the assessing officer by merely relying on the information received from sales tax department and DGFT (Investigation Wing) without making any independent enquiry by himself. He has further required your appellant to produce parties and their books of accounts which is also

Jean Antony Sequeira, Mumbai vs. Income Tax Officer-24(2)(2), Mumbai

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

ITA 2009/MUM/2023[2009-2010]Status: DisposedITAT Mumbai18 Dec 2023AY 2009-2010

Bench: Shri Amarjit Singhjean Antony Sequeira Vs. Income Tax Officer - Flat No. 702, 7Th Floor, 24(2)(2), Green Wood, I Wing, 514, 5Th Floor, Piramal Andheri Kurla Road, Chambers, Lal Baugh, Chakala, Andheri (E), Parel, Mumbai – 400 059 Mumbai – 400012 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No:Abfps0055B Appellant .. Respondent Appellant By : K. Gopal A/W Om Kandalkar Respondent By : Prakash Kishinchandani Date Of Hearing 26.09.2023 Date Of Pronouncement 18.12.2023

For Appellant: K. Gopal a/wFor Respondent: Prakash Kishinchandani

Section 133Section 133ASection 143(1)Section 148

Subsequently, information was received from the Pr.DIT (Investigation) that a survey operation u/s 133A were conducted by the Investigation Wing at premises of 12 share brokers and found that some of their clients were involved in misusing of clients code modification for the purpose of tax evasion. Thereafter the case ... evident that assessing officer has received P a g e | 6 Jean Antony Sequerira Vs. ITO 24(2)(2) information from the investigation wing on the basis of survey action conducted u/s 133A of the Act on the premises of the brokers for misusing the client code modification

Tejprakash Bhanwar Lal Mehta, U vs. ITO Ward 1(4), Udaipur

In the result, the appeals of the assessees bearing ITA Nos

ITA 16/JODH/2022[2012-13]Status: DisposedITAT Jodhpur15 Dec 2023AY 2012-13

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjeei.T.A. Nos. 13 To 14/Jodh/2022 Assessment Years: 2011-12 To 2012-13 Preeti Naveen Mehta, 118, Vs. Income Tax Officer, Hotel, Aashish Palace Ki Gali Ward-1(4), Udaipur. Chetak Marg, Udaipur, Raj. [Pan: Aixpm5948A] (Appellant) (Respondent) I.T.A. Nos. 15 To 16/Jodh/2022 Assessment Years: 2011-12 To 2012-13 Tej Prakash Bahnwar Lal Vs. Income Tax Officer, Mehta, 118, Hotel, Aashish Ward-1(4), Udaipur. Palace Ki Gali Chetak Marg, Udaipur, Raj. [Pan: Agnpm0758N] (Respondent) (Appellant) Appellant By Sh. Shrawan Kumar Gupta, Adv. Respondent By Ms. Nidhi Nair, Sr. Dr Date Of Hearing 11.12.2023 Date Of Pronouncement 15 .12.2023

Section 143(2)Section 143(3)Section 147Section 148Section 151Section 234ASection 250Section 68

fact of the case is that the assesseefiled the return and was processed the return u/s 143(1). On basis of information received from Investigation Wing, it is found that the assessee has filed accommodation entries Rs. 4 lac from M/s Tringular Infocom Ltd. The notice u/s 148 was issued

Tejprakash Bahnwar Lal Mehta, Udaipur vs. ITO, Ward 1(4) Udaipur, Udaipur

In the result, the appeals of the assessees bearing ITA Nos

ITA 15/JODH/2022[2011-12]Status: DisposedITAT Jodhpur15 Dec 2023AY 2011-12

Section 143(2)Section 143(3)Section 147Section 148Section 151Section 234ASection 250Section 68

Preeti Naveen Mehta, Udaipur vs. ITO Ward 1(4) Udaipur, Udaipur

In the result, the appeals of the assessees bearing ITA Nos

ITA 14/JODH/2022[2021-13]Status: DisposedITAT Jodhpur15 Dec 2023AY 2021-13

Section 143(2)Section 143(3)Section 147Section 148Section 151Section 234ASection 250Section 68

Preeti Naveen Mehta, Udaipur vs. ITO Ward 1(4) Udaipur, Udaipur

In the result, the appeals of the assessees bearing ITA Nos

ITA 13/JODH/2022[2011-12]Status: DisposedITAT Jodhpur15 Dec 2023AY 2011-12

Section 143(2)Section 143(3)Section 147Section 148Section 151Section 234ASection 250Section 68

DCIT, Central Circle-4(2), Kolkata, Aayakar Bhawan Poorva vs. Alom Extrusions Limited, Kolkata

In the result, the appeal of the revenue stands dismissed

ITA 908/KOL/2023[2015-16]Status: DisposedITAT Kolkata14 Dec 2023AY 2015-16

Bench: Shri Sanjay Garg & Rajesh Kumari.T.A No.908/Kol/2023 Assessment Year: 2015-16 Dcit, C.C-4(2), Kolkata.................................................................……Appellant Vs. Alom Extrusions Ltd.........................…................…........……...…..…..Respondent 7B, Alom House, Pretoria Street, Kolkata-700071. [Pan: Aaaco3518N] Appearances By: Shri S. Dutta, Cit-Dr, Appeared On Behalf Of The Appellant. Shri A.K. Tibrewal, Fca & Amit Agrawal, Advocate, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : November 09, 2023 Date Of Pronouncing The Order : December 14, 2023 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Present Appeal Has Been Preferred By The Department Against The Order Dated 14.06.2023 Of The Commissioner Of Income Tax(Appeals)- 27, Kolkata (Hereinafter Referred To As The ‘Cit(A)’) Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). 2. The Revenue In This Appeal Has Taken The Following Grounds Of Appeal: “1. That In The Facts & Circumstances Of The Case & In Law, The Ld. Cit(A) Has Erred In Deleting The Addition Made U/S 68 On Account Of Unsecured Loan Amounting To Rs.3,00,00,000/- As Unexplained Cash Credit Without Appreciating The Material Brought On Record & Facts Evaluated By The A.O In The Assessment Order.

Section 131Section 132Section 153ASection 250Section 68

earlier (prior to search action in the case of the assessee) statement one Shri Devesh Upadhyaya in some other case was recorded by the investigation wing on 01.05.2015, who was an alleged entry operator and who during his statement had admitted that he was an entry operator

M/S Jet Airways (India) Limited, Mumbai vs. Deputy Commissioner of Income Ta X, Central Circle-5(2), Mumbai

In the result, the appeals for AY 2012-13 to AY 2015-16 are allowed for statistical purposes

ITA 2203/MUM/2022[2015-16]Status: DisposedITAT Mumbai14 Dec 2023AY 2015-16

Bench: Shri Vikas Awasthy, Jm & Ms Padmavathy S, Am

For Appellant: Shri Anuj Kisnadwala, ARFor Respondent: Shri Vachashpati Tripathi,CIT-DR

Section 115JSection 133ASection 142(1)Section 143(2)Section 143(3)Section 144Section 148Section 30

Airways (India) Ltd. 3. A survey under section 133A of the Act was conducted in the case of the assessee on 19.09.2018 by Investigation Wing, Mumbai. Based on the survey report the Assessing Officer (AO) reopened the assessment by issue of notice under section 148 of the Act. In response

M/S Jet Airways (India) Limited, Mumbai vs. Deputy Commissioner of Income Ta X, Central Circle-5(2), Mumbai

In the result, the appeals for AY 2012-13 to AY 2015-16 are allowed for statistical purposes

ITA 2202/MUM/2022[2013-14]Status: DisposedITAT Mumbai14 Dec 2023AY 2013-14

Bench: Shri Vikas Awasthy, Jm & Ms Padmavathy S, Am

For Appellant: Shri Anuj Kisnadwala, ARFor Respondent: Shri Vachashpati Tripathi,CIT-DR

Section 115JSection 133ASection 142(1)Section 143(2)Section 143(3)Section 144Section 148Section 30

M/S Jet Airways (India) Limited, Mumbai vs. Deputy Commissioner of Income Tax, Central Circle, 5(2), Mumbai

In the result, the appeals for AY 2012-13 to AY 2015-16 are allowed for statistical purposes

ITA 2201/MUM/2022[2012-13]Status: DisposedITAT Mumbai14 Dec 2023AY 2012-13

Bench: Shri Vikas Awasthy, Jm & Ms Padmavathy S, Am

For Appellant: Shri Anuj Kisnadwala, ARFor Respondent: Shri Vachashpati Tripathi,CIT-DR

Section 115JSection 133ASection 142(1)Section 143(2)Section 143(3)Section 144Section 148Section 30