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“investigation wing”

ReassessmentSection 147Section 14712,584 judgments

The decision most relied on for investigation wing is Sarthak Securities Co. Pvt. Ltd. v. ITO (329 ITR 110), cited in 217 judgments on BharatTax.

Leading authorities on investigation wing

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.

PCIT v. M/s. Kesoram Industries 57
417 ITR 334 · 2019 · High Court
96
citing judgments

An assessment completed under Section 143(3) cannot be reopened after four years solely based on third-party information or opinions, such as from an Investigation Wing, without the Assessing Officer applying their own independent mind to the material and having new, independent material on record.

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.

Aradhna Estate Pvt. Ltd. v. DCIT
91 Taxmann.com 119 · 2018 · High Court
56
citing judgments

The Assessing Officer is justified in reopening assessment proceedings based on information received from the Investigation Wing, even when recording findings also rely on documents already on record, provided all procedural requirements for reassessment are met.

Judgments citing investigation wing

Juridictional ITO - 31(1)(1), Mumbai vs. M/S. Elphistone Paper Box Manufacturing Co., Mumbai

In the result, the appeals filed by the Revenue are dismissed,

ITA 444/MUM/2021[2008-09]Status: DisposedITAT Mumbai29 Jun 2022AY 2008-09

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Assessment Year: 2007-08 & Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 & Assessment Year: 2011-12 Jurisdictional Income-Tax Officer- M/S Elphinstone Paper Box 31(1)(1), Manufacturing Co. Room No. 603, 6Th Floor, Vs. S/10 Ram Mandir Road, Kautilya Bhavan, Goregaon (West), Bandra Kurla Complex, Mumbai-400104. ‘G’ Block, Bandra (East) Mumbai-400051. Pan No. Aaafe 0509 Q Appellant Respondent Co No. 18/Mum/2022 (Ita No. 445/Mum/2021) Assessment Year: 2007-08 & Co No. 17/Mum/2022 (Ita No. 444/Mum/2021) Assessment Year: 2008-09 &

445/M/2021 & 11 Ors. CBD/ED/DRI/SFIO/Directorate General of GST Intelligence (DGGI) CBD/ED/DRI/SFIO/Directorate General of GST Intelligence (DGGI) CBD/ED/DRI/SFIO/Directorate General of GST Intelligence (DGGI) etc. Whereas the Investigation Wing of the Income Tax Department nvestigation Wing of the Income Tax Department nvestigation Wing of the Income Tax Department is part of the Income ... Department or from internal enforcement agency i.e. Sales Tax Department or from internal enforcement agency i.e. Sales Tax Department or from internal source i.e. Investigation Wing. source i.e. Investigation Wing. In the case before us, the Ld. In the case before us, the Ld. Assessing Officer has given Assessing Officer

Jurisdictional ITO - 31(1)(1), Mumbai vs. M/S. Elphistone Paper Box Manufaturing Co., Mumbai

In the result, the appeals filed by the Revenue are dismissed,

ITA 443/MUM/2021[2009-10]Status: DisposedITAT Mumbai29 Jun 2022AY 2009-10

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Assessment Year: 2007-08 & Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 & Assessment Year: 2011-12 Jurisdictional Income-Tax Officer- M/S Elphinstone Paper Box 31(1)(1), Manufacturing Co. Room No. 603, 6Th Floor, Vs. S/10 Ram Mandir Road, Kautilya Bhavan, Goregaon (West), Bandra Kurla Complex, Mumbai-400104. ‘G’ Block, Bandra (East) Mumbai-400051. Pan No. Aaafe 0509 Q Appellant Respondent Co No. 18/Mum/2022 (Ita No. 445/Mum/2021) Assessment Year: 2007-08 & Co No. 17/Mum/2022 (Ita No. 444/Mum/2021) Assessment Year: 2008-09 &

445/M/2021 & 11 Ors. CBD/ED/DRI/SFIO/Directorate General of GST Intelligence (DGGI) CBD/ED/DRI/SFIO/Directorate General of GST Intelligence (DGGI) CBD/ED/DRI/SFIO/Directorate General of GST Intelligence (DGGI) etc. Whereas the Investigation Wing of the Income Tax Department nvestigation Wing of the Income Tax Department nvestigation Wing of the Income Tax Department is part of the Income ... Department or from internal enforcement agency i.e. Sales Tax Department or from internal enforcement agency i.e. Sales Tax Department or from internal source i.e. Investigation Wing. source i.e. Investigation Wing. In the case before us, the Ld. In the case before us, the Ld. Assessing Officer has given Assessing Officer

Jurisdictional ITO - 31(1)(1), Mumbai vs. M/S. Elphistone Paper Box Manufaturing Co., Mumbai

In the result, the appeals filed by the Revenue are dismissed,

ITA 442/MUM/2021[2010-11]Status: DisposedITAT Mumbai29 Jun 2022AY 2010-11

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Assessment Year: 2007-08 & Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 & Assessment Year: 2011-12 Jurisdictional Income-Tax Officer- M/S Elphinstone Paper Box 31(1)(1), Manufacturing Co. Room No. 603, 6Th Floor, Vs. S/10 Ram Mandir Road, Kautilya Bhavan, Goregaon (West), Bandra Kurla Complex, Mumbai-400104. ‘G’ Block, Bandra (East) Mumbai-400051. Pan No. Aaafe 0509 Q Appellant Respondent Co No. 18/Mum/2022 (Ita No. 445/Mum/2021) Assessment Year: 2007-08 & Co No. 17/Mum/2022 (Ita No. 444/Mum/2021) Assessment Year: 2008-09 &

445/M/2021 & 11 Ors. CBD/ED/DRI/SFIO/Directorate General of GST Intelligence (DGGI) CBD/ED/DRI/SFIO/Directorate General of GST Intelligence (DGGI) CBD/ED/DRI/SFIO/Directorate General of GST Intelligence (DGGI) etc. Whereas the Investigation Wing of the Income Tax Department nvestigation Wing of the Income Tax Department nvestigation Wing of the Income Tax Department is part of the Income ... Department or from internal enforcement agency i.e. Sales Tax Department or from internal enforcement agency i.e. Sales Tax Department or from internal source i.e. Investigation Wing. source i.e. Investigation Wing. In the case before us, the Ld. In the case before us, the Ld. Assessing Officer has given Assessing Officer

Jurisdictional ITO - 31(1)(1), Mumbai vs. M/S. Elphinstone Paper Box Manufacturing Co., Mumbai

In the result, the appeals filed by the Revenue are dismissed,

ITA 441/MUM/2021[2011-12]Status: DisposedITAT Mumbai29 Jun 2022AY 2011-12

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Assessment Year: 2007-08 & Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 & Assessment Year: 2011-12 Jurisdictional Income-Tax Officer- M/S Elphinstone Paper Box 31(1)(1), Manufacturing Co. Room No. 603, 6Th Floor, Vs. S/10 Ram Mandir Road, Kautilya Bhavan, Goregaon (West), Bandra Kurla Complex, Mumbai-400104. ‘G’ Block, Bandra (East) Mumbai-400051. Pan No. Aaafe 0509 Q Appellant Respondent Co No. 18/Mum/2022 (Ita No. 445/Mum/2021) Assessment Year: 2007-08 & Co No. 17/Mum/2022 (Ita No. 444/Mum/2021) Assessment Year: 2008-09 &

445/M/2021 & 11 Ors. CBD/ED/DRI/SFIO/Directorate General of GST Intelligence (DGGI) CBD/ED/DRI/SFIO/Directorate General of GST Intelligence (DGGI) CBD/ED/DRI/SFIO/Directorate General of GST Intelligence (DGGI) etc. Whereas the Investigation Wing of the Income Tax Department nvestigation Wing of the Income Tax Department nvestigation Wing of the Income Tax Department is part of the Income ... Department or from internal enforcement agency i.e. Sales Tax Department or from internal enforcement agency i.e. Sales Tax Department or from internal source i.e. Investigation Wing. source i.e. Investigation Wing. In the case before us, the Ld. In the case before us, the Ld. Assessing Officer has given Assessing Officer

Jurisdictional ITO - 31 (1)(1), Mumbia vs. Yogendra K. Patel (HUF), Mumbai

In the result, the appeals filed by the Revenue are dismissed,

ITA 440/MUM/2021[2010-11]Status: DisposedITAT Mumbai29 Jun 2022AY 2010-11

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Assessment Year: 2007-08 & Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 & Assessment Year: 2011-12 Jurisdictional Income-Tax Officer- M/S Elphinstone Paper Box 31(1)(1), Manufacturing Co. Room No. 603, 6Th Floor, Vs. S/10 Ram Mandir Road, Kautilya Bhavan, Goregaon (West), Bandra Kurla Complex, Mumbai-400104. ‘G’ Block, Bandra (East) Mumbai-400051. Pan No. Aaafe 0509 Q Appellant Respondent Co No. 18/Mum/2022 (Ita No. 445/Mum/2021) Assessment Year: 2007-08 & Co No. 17/Mum/2022 (Ita No. 444/Mum/2021) Assessment Year: 2008-09 &

445/M/2021 & 11 Ors. CBD/ED/DRI/SFIO/Directorate General of GST Intelligence (DGGI) CBD/ED/DRI/SFIO/Directorate General of GST Intelligence (DGGI) CBD/ED/DRI/SFIO/Directorate General of GST Intelligence (DGGI) etc. Whereas the Investigation Wing of the Income Tax Department nvestigation Wing of the Income Tax Department nvestigation Wing of the Income Tax Department is part of the Income ... Department or from internal enforcement agency i.e. Sales Tax Department or from internal enforcement agency i.e. Sales Tax Department or from internal source i.e. Investigation Wing. source i.e. Investigation Wing. In the case before us, the Ld. In the case before us, the Ld. Assessing Officer has given Assessing Officer

The Deputy Commissioner of Income Tax, Circle-3(3), Surat vs. Keshri Exports, Surat

In the result, appeals filed by assessees (ITA Nos

ITA 762/SRT/2018[2014-15]Status: DisposedITAT Surat28 Jun 2022AY 2014-15

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita Nos. 889 To 893/Ahd/2017 Assessment Years: (2007-08 To 2013-14) (Physical Court Hearing) Keshri Exports, Vs. The Dcit, Circle-3(3), Shreeji Chambers, Sadhina Society, Surat. Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 916 To 920/Ahd/2017 Assessment Years: (2007-08 To 2013-14) (Physical Court Hearing) The Dcit, Circle-3(3), Vs. Keshri Exports, Surat. Shreeji Chambers, Sadhina Society, Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 753 To 754/Srt/2018 Assessment Years: (2010-11 To 2013-14) (Physical Court Hearing) The Dcit, Circle-3(3), Vs. Keshri Exports, Surat. Shreeji Chambers, Sadhina Society, Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 761 To 762/Srt/2018 Assessment Years: (2010-11 To 2014-15) (Physical Court Hearing) Keshri Exports, Vs. The Dcit, Circle-3(3), Shreeji Chambers, Sadhina Society, Surat. Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent)

Section 132(4)Section 143(2)Section 143(3)Section 147Section 148Section 148(2)

Export has been considered for deciding above appeals en masse. 3. Brief facts qua the issue are that certain information was received from the Investigation Wing, Mumbai that certain parties on whom search action has been carried out by them have admitted during the search proceedings that they have been ... reopening. The ld CIT(A) while considering the ground of appeal against the reopening held that the AO has received report from investigation wing Mumbai, which indicate that the assessee is beneficiary of the accommodation entry operators. The accommodation entry provider admitted before investigation wing that he has given such

The Deputy Commissioner of Income Tax, Circle-3(3), Surat vs. Keshri Exports, Surat

In the result, appeals filed by assessees (ITA Nos

ITA 761/SRT/2018[2010-11]Status: DisposedITAT Surat28 Jun 2022AY 2010-11

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita Nos. 889 To 893/Ahd/2017 Assessment Years: (2007-08 To 2013-14) (Physical Court Hearing) Keshri Exports, Vs. The Dcit, Circle-3(3), Shreeji Chambers, Sadhina Society, Surat. Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 916 To 920/Ahd/2017 Assessment Years: (2007-08 To 2013-14) (Physical Court Hearing) The Dcit, Circle-3(3), Vs. Keshri Exports, Surat. Shreeji Chambers, Sadhina Society, Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 753 To 754/Srt/2018 Assessment Years: (2010-11 To 2013-14) (Physical Court Hearing) The Dcit, Circle-3(3), Vs. Keshri Exports, Surat. Shreeji Chambers, Sadhina Society, Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 761 To 762/Srt/2018 Assessment Years: (2010-11 To 2014-15) (Physical Court Hearing) Keshri Exports, Vs. The Dcit, Circle-3(3), Shreeji Chambers, Sadhina Society, Surat. Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent)

Section 132(4)Section 143(2)Section 143(3)Section 147Section 148Section 148(2)

Export has been considered for deciding above appeals en masse. 3. Brief facts qua the issue are that certain information was received from the Investigation Wing, Mumbai that certain parties on whom search action has been carried out by them have admitted during the search proceedings that they have been ... reopening. The ld CIT(A) while considering the ground of appeal against the reopening held that the AO has received report from investigation wing Mumbai, which indicate that the assessee is beneficiary of the accommodation entry operators. The accommodation entry provider admitted before investigation wing that he has given such

Keshri Exports, Surat vs. The Deputy Commissioner of Income Tax, Circle-3(3), Surat

In the result, appeals filed by assessees (ITA Nos

ITA 754/SRT/2018[2014-15]Status: DisposedITAT Surat28 Jun 2022AY 2014-15

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita Nos. 889 To 893/Ahd/2017 Assessment Years: (2007-08 To 2013-14) (Physical Court Hearing) Keshri Exports, Vs. The Dcit, Circle-3(3), Shreeji Chambers, Sadhina Society, Surat. Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 916 To 920/Ahd/2017 Assessment Years: (2007-08 To 2013-14) (Physical Court Hearing) The Dcit, Circle-3(3), Vs. Keshri Exports, Surat. Shreeji Chambers, Sadhina Society, Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 753 To 754/Srt/2018 Assessment Years: (2010-11 To 2013-14) (Physical Court Hearing) The Dcit, Circle-3(3), Vs. Keshri Exports, Surat. Shreeji Chambers, Sadhina Society, Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 761 To 762/Srt/2018 Assessment Years: (2010-11 To 2014-15) (Physical Court Hearing) Keshri Exports, Vs. The Dcit, Circle-3(3), Shreeji Chambers, Sadhina Society, Surat. Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent)

Section 132(4)Section 143(2)Section 143(3)Section 147Section 148Section 148(2)

Export has been considered for deciding above appeals en masse. 3. Brief facts qua the issue are that certain information was received from the Investigation Wing, Mumbai that certain parties on whom search action has been carried out by them have admitted during the search proceedings that they have been ... reopening. The ld CIT(A) while considering the ground of appeal against the reopening held that the AO has received report from investigation wing Mumbai, which indicate that the assessee is beneficiary of the accommodation entry operators. The accommodation entry provider admitted before investigation wing that he has given such

M/S. Kesari Exports, Surat vs. DCIT, Circle-3(3), Surat

In the result, appeals filed by assessees (ITA Nos

ITA 753/SRT/2018[2010-11]Status: DisposedITAT Surat28 Jun 2022AY 2010-11

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita Nos. 889 To 893/Ahd/2017 Assessment Years: (2007-08 To 2013-14) (Physical Court Hearing) Keshri Exports, Vs. The Dcit, Circle-3(3), Shreeji Chambers, Sadhina Society, Surat. Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 916 To 920/Ahd/2017 Assessment Years: (2007-08 To 2013-14) (Physical Court Hearing) The Dcit, Circle-3(3), Vs. Keshri Exports, Surat. Shreeji Chambers, Sadhina Society, Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 753 To 754/Srt/2018 Assessment Years: (2010-11 To 2013-14) (Physical Court Hearing) The Dcit, Circle-3(3), Vs. Keshri Exports, Surat. Shreeji Chambers, Sadhina Society, Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 761 To 762/Srt/2018 Assessment Years: (2010-11 To 2014-15) (Physical Court Hearing) Keshri Exports, Vs. The Dcit, Circle-3(3), Shreeji Chambers, Sadhina Society, Surat. Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent)

Section 132(4)Section 143(2)Section 143(3)Section 147Section 148Section 148(2)

Export has been considered for deciding above appeals en masse. 3. Brief facts qua the issue are that certain information was received from the Investigation Wing, Mumbai that certain parties on whom search action has been carried out by them have admitted during the search proceedings that they have been ... reopening. The ld CIT(A) while considering the ground of appeal against the reopening held that the AO has received report from investigation wing Mumbai, which indicate that the assessee is beneficiary of the accommodation entry operators. The accommodation entry provider admitted before investigation wing that he has given such

The DCIT, Circle-3(3), Surat vs. M/S. Keshri Exports, Surat

In the result, appeals filed by assessees (ITA Nos

ITA 920/AHD/2017[2013-14]Status: DisposedITAT Surat28 Jun 2022AY 2013-14

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita Nos. 889 To 893/Ahd/2017 Assessment Years: (2007-08 To 2013-14) (Physical Court Hearing) Keshri Exports, Vs. The Dcit, Circle-3(3), Shreeji Chambers, Sadhina Society, Surat. Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 916 To 920/Ahd/2017 Assessment Years: (2007-08 To 2013-14) (Physical Court Hearing) The Dcit, Circle-3(3), Vs. Keshri Exports, Surat. Shreeji Chambers, Sadhina Society, Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 753 To 754/Srt/2018 Assessment Years: (2010-11 To 2013-14) (Physical Court Hearing) The Dcit, Circle-3(3), Vs. Keshri Exports, Surat. Shreeji Chambers, Sadhina Society, Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 761 To 762/Srt/2018 Assessment Years: (2010-11 To 2014-15) (Physical Court Hearing) Keshri Exports, Vs. The Dcit, Circle-3(3), Shreeji Chambers, Sadhina Society, Surat. Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent)

Section 132(4)Section 143(2)Section 143(3)Section 147Section 148Section 148(2)

Export has been considered for deciding above appeals en masse. 3. Brief facts qua the issue are that certain information was received from the Investigation Wing, Mumbai that certain parties on whom search action has been carried out by them have admitted during the search proceedings that they have been ... reopening. The ld CIT(A) while considering the ground of appeal against the reopening held that the AO has received report from investigation wing Mumbai, which indicate that the assessee is beneficiary of the accommodation entry operators. The accommodation entry provider admitted before investigation wing that he has given such

The DCIT, Circle-3(3), Surat vs. M/S. Keshri Exports, Surat

In the result, appeals filed by assessees (ITA Nos

ITA 919/AHD/2017[2012-13]Status: DisposedITAT Surat28 Jun 2022AY 2012-13

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita Nos. 889 To 893/Ahd/2017 Assessment Years: (2007-08 To 2013-14) (Physical Court Hearing) Keshri Exports, Vs. The Dcit, Circle-3(3), Shreeji Chambers, Sadhina Society, Surat. Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 916 To 920/Ahd/2017 Assessment Years: (2007-08 To 2013-14) (Physical Court Hearing) The Dcit, Circle-3(3), Vs. Keshri Exports, Surat. Shreeji Chambers, Sadhina Society, Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 753 To 754/Srt/2018 Assessment Years: (2010-11 To 2013-14) (Physical Court Hearing) The Dcit, Circle-3(3), Vs. Keshri Exports, Surat. Shreeji Chambers, Sadhina Society, Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 761 To 762/Srt/2018 Assessment Years: (2010-11 To 2014-15) (Physical Court Hearing) Keshri Exports, Vs. The Dcit, Circle-3(3), Shreeji Chambers, Sadhina Society, Surat. Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent)

Section 132(4)Section 143(2)Section 143(3)Section 147Section 148Section 148(2)

Export has been considered for deciding above appeals en masse. 3. Brief facts qua the issue are that certain information was received from the Investigation Wing, Mumbai that certain parties on whom search action has been carried out by them have admitted during the search proceedings that they have been ... reopening. The ld CIT(A) while considering the ground of appeal against the reopening held that the AO has received report from investigation wing Mumbai, which indicate that the assessee is beneficiary of the accommodation entry operators. The accommodation entry provider admitted before investigation wing that he has given such

The DCIT, Circle-3(3), Surat vs. M/S. Keshri Exports, Surat

In the result, appeals filed by assessees (ITA Nos

ITA 918/AHD/2017[2009-10]Status: DisposedITAT Surat28 Jun 2022AY 2009-10

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita Nos. 889 To 893/Ahd/2017 Assessment Years: (2007-08 To 2013-14) (Physical Court Hearing) Keshri Exports, Vs. The Dcit, Circle-3(3), Shreeji Chambers, Sadhina Society, Surat. Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 916 To 920/Ahd/2017 Assessment Years: (2007-08 To 2013-14) (Physical Court Hearing) The Dcit, Circle-3(3), Vs. Keshri Exports, Surat. Shreeji Chambers, Sadhina Society, Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 753 To 754/Srt/2018 Assessment Years: (2010-11 To 2013-14) (Physical Court Hearing) The Dcit, Circle-3(3), Vs. Keshri Exports, Surat. Shreeji Chambers, Sadhina Society, Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 761 To 762/Srt/2018 Assessment Years: (2010-11 To 2014-15) (Physical Court Hearing) Keshri Exports, Vs. The Dcit, Circle-3(3), Shreeji Chambers, Sadhina Society, Surat. Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent)

Section 132(4)Section 143(2)Section 143(3)Section 147Section 148Section 148(2)

Export has been considered for deciding above appeals en masse. 3. Brief facts qua the issue are that certain information was received from the Investigation Wing, Mumbai that certain parties on whom search action has been carried out by them have admitted during the search proceedings that they have been ... reopening. The ld CIT(A) while considering the ground of appeal against the reopening held that the AO has received report from investigation wing Mumbai, which indicate that the assessee is beneficiary of the accommodation entry operators. The accommodation entry provider admitted before investigation wing that he has given such

The DCIT, Circle-3(3), Surat vs. M/S. Keshri Exports, Surat

In the result, appeals filed by assessees (ITA Nos

ITA 917/AHD/2017[2008-09]Status: DisposedITAT Surat28 Jun 2022AY 2008-09

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita Nos. 889 To 893/Ahd/2017 Assessment Years: (2007-08 To 2013-14) (Physical Court Hearing) Keshri Exports, Vs. The Dcit, Circle-3(3), Shreeji Chambers, Sadhina Society, Surat. Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 916 To 920/Ahd/2017 Assessment Years: (2007-08 To 2013-14) (Physical Court Hearing) The Dcit, Circle-3(3), Vs. Keshri Exports, Surat. Shreeji Chambers, Sadhina Society, Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 753 To 754/Srt/2018 Assessment Years: (2010-11 To 2013-14) (Physical Court Hearing) The Dcit, Circle-3(3), Vs. Keshri Exports, Surat. Shreeji Chambers, Sadhina Society, Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 761 To 762/Srt/2018 Assessment Years: (2010-11 To 2014-15) (Physical Court Hearing) Keshri Exports, Vs. The Dcit, Circle-3(3), Shreeji Chambers, Sadhina Society, Surat. Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent)

Section 132(4)Section 143(2)Section 143(3)Section 147Section 148Section 148(2)

Export has been considered for deciding above appeals en masse. 3. Brief facts qua the issue are that certain information was received from the Investigation Wing, Mumbai that certain parties on whom search action has been carried out by them have admitted during the search proceedings that they have been ... reopening. The ld CIT(A) while considering the ground of appeal against the reopening held that the AO has received report from investigation wing Mumbai, which indicate that the assessee is beneficiary of the accommodation entry operators. The accommodation entry provider admitted before investigation wing that he has given such

The DCIT, Circle-3(3), Surat vs. M/S. Keshri Exports, Surat

In the result, appeals filed by assessees (ITA Nos

ITA 916/AHD/2017[2007-08]Status: DisposedITAT Surat28 Jun 2022AY 2007-08

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita Nos. 889 To 893/Ahd/2017 Assessment Years: (2007-08 To 2013-14) (Physical Court Hearing) Keshri Exports, Vs. The Dcit, Circle-3(3), Shreeji Chambers, Sadhina Society, Surat. Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 916 To 920/Ahd/2017 Assessment Years: (2007-08 To 2013-14) (Physical Court Hearing) The Dcit, Circle-3(3), Vs. Keshri Exports, Surat. Shreeji Chambers, Sadhina Society, Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 753 To 754/Srt/2018 Assessment Years: (2010-11 To 2013-14) (Physical Court Hearing) The Dcit, Circle-3(3), Vs. Keshri Exports, Surat. Shreeji Chambers, Sadhina Society, Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 761 To 762/Srt/2018 Assessment Years: (2010-11 To 2014-15) (Physical Court Hearing) Keshri Exports, Vs. The Dcit, Circle-3(3), Shreeji Chambers, Sadhina Society, Surat. Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent)

Section 132(4)Section 143(2)Section 143(3)Section 147Section 148Section 148(2)

Export has been considered for deciding above appeals en masse. 3. Brief facts qua the issue are that certain information was received from the Investigation Wing, Mumbai that certain parties on whom search action has been carried out by them have admitted during the search proceedings that they have been ... reopening. The ld CIT(A) while considering the ground of appeal against the reopening held that the AO has received report from investigation wing Mumbai, which indicate that the assessee is beneficiary of the accommodation entry operators. The accommodation entry provider admitted before investigation wing that he has given such

Keshri Exports, Surat vs. The Deputy Commissioner of Income Tax, Circle-3(3), Surat

In the result, appeals filed by assessees (ITA Nos

ITA 893/AHD/2017[2013-14]Status: DisposedITAT Surat28 Jun 2022AY 2013-14

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita Nos. 889 To 893/Ahd/2017 Assessment Years: (2007-08 To 2013-14) (Physical Court Hearing) Keshri Exports, Vs. The Dcit, Circle-3(3), Shreeji Chambers, Sadhina Society, Surat. Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 916 To 920/Ahd/2017 Assessment Years: (2007-08 To 2013-14) (Physical Court Hearing) The Dcit, Circle-3(3), Vs. Keshri Exports, Surat. Shreeji Chambers, Sadhina Society, Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 753 To 754/Srt/2018 Assessment Years: (2010-11 To 2013-14) (Physical Court Hearing) The Dcit, Circle-3(3), Vs. Keshri Exports, Surat. Shreeji Chambers, Sadhina Society, Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 761 To 762/Srt/2018 Assessment Years: (2010-11 To 2014-15) (Physical Court Hearing) Keshri Exports, Vs. The Dcit, Circle-3(3), Shreeji Chambers, Sadhina Society, Surat. Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent)

Section 132(4)Section 143(2)Section 143(3)Section 147Section 148Section 148(2)

Export has been considered for deciding above appeals en masse. 3. Brief facts qua the issue are that certain information was received from the Investigation Wing, Mumbai that certain parties on whom search action has been carried out by them have admitted during the search proceedings that they have been ... reopening. The ld CIT(A) while considering the ground of appeal against the reopening held that the AO has received report from investigation wing Mumbai, which indicate that the assessee is beneficiary of the accommodation entry operators. The accommodation entry provider admitted before investigation wing that he has given such

Keshri Exports, Surat vs. The Deputy Commissioner of Income Tax, Circle-3(3), Surat

In the result, appeals filed by assessees (ITA Nos

ITA 892/AHD/2017[2012-13]Status: DisposedITAT Surat28 Jun 2022AY 2012-13

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita Nos. 889 To 893/Ahd/2017 Assessment Years: (2007-08 To 2013-14) (Physical Court Hearing) Keshri Exports, Vs. The Dcit, Circle-3(3), Shreeji Chambers, Sadhina Society, Surat. Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 916 To 920/Ahd/2017 Assessment Years: (2007-08 To 2013-14) (Physical Court Hearing) The Dcit, Circle-3(3), Vs. Keshri Exports, Surat. Shreeji Chambers, Sadhina Society, Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 753 To 754/Srt/2018 Assessment Years: (2010-11 To 2013-14) (Physical Court Hearing) The Dcit, Circle-3(3), Vs. Keshri Exports, Surat. Shreeji Chambers, Sadhina Society, Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 761 To 762/Srt/2018 Assessment Years: (2010-11 To 2014-15) (Physical Court Hearing) Keshri Exports, Vs. The Dcit, Circle-3(3), Shreeji Chambers, Sadhina Society, Surat. Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent)

Section 132(4)Section 143(2)Section 143(3)Section 147Section 148Section 148(2)

Export has been considered for deciding above appeals en masse. 3. Brief facts qua the issue are that certain information was received from the Investigation Wing, Mumbai that certain parties on whom search action has been carried out by them have admitted during the search proceedings that they have been ... reopening. The ld CIT(A) while considering the ground of appeal against the reopening held that the AO has received report from investigation wing Mumbai, which indicate that the assessee is beneficiary of the accommodation entry operators. The accommodation entry provider admitted before investigation wing that he has given such

Keshri Exports, Surat vs. The Deputy Commissioner of Income Tax, Circle-3(3), Surat

In the result, appeals filed by assessees (ITA Nos

ITA 891/AHD/2017[2009-10]Status: DisposedITAT Surat28 Jun 2022AY 2009-10

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita Nos. 889 To 893/Ahd/2017 Assessment Years: (2007-08 To 2013-14) (Physical Court Hearing) Keshri Exports, Vs. The Dcit, Circle-3(3), Shreeji Chambers, Sadhina Society, Surat. Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 916 To 920/Ahd/2017 Assessment Years: (2007-08 To 2013-14) (Physical Court Hearing) The Dcit, Circle-3(3), Vs. Keshri Exports, Surat. Shreeji Chambers, Sadhina Society, Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 753 To 754/Srt/2018 Assessment Years: (2010-11 To 2013-14) (Physical Court Hearing) The Dcit, Circle-3(3), Vs. Keshri Exports, Surat. Shreeji Chambers, Sadhina Society, Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent) आयकर अपील सं./Ita Nos. 761 To 762/Srt/2018 Assessment Years: (2010-11 To 2014-15) (Physical Court Hearing) Keshri Exports, Vs. The Dcit, Circle-3(3), Shreeji Chambers, Sadhina Society, Surat. Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadfk 3785 D (Appellant) (Respondent)

Section 132(4)Section 143(2)Section 143(3)Section 147Section 148Section 148(2)

Export has been considered for deciding above appeals en masse. 3. Brief facts qua the issue are that certain information was received from the Investigation Wing, Mumbai that certain parties on whom search action has been carried out by them have admitted during the search proceedings that they have been ... reopening. The ld CIT(A) while considering the ground of appeal against the reopening held that the AO has received report from investigation wing Mumbai, which indicate that the assessee is beneficiary of the accommodation entry operators. The accommodation entry provider admitted before investigation wing that he has given such