“investigation wing”

Kamal Vyas, Mumbai vs. Pr. CIT - 17, Mumbai

In the result, this appeal stand allowed

Bench: Shri Shamim Yahya (Am) & Shri Amarjit Singh (Jm)

account and supporting bills and vouchers. 2 Kamal Vyas 6 For assessment proceedings-initiated u/s. 263 on the basis of information received from the investigation wing that the search was conducted by the department at M/s Maa Jagadamba Trade Links Ltd. and M/s Moryo Industries Ltd & during the relevant year ... Moryo Industries Ltd which were found dubious & sham transaction as these brokers were involved in providing bogus accommodation entries. The report of the investigation wing w.r.t alleged penny stocks were very well available with AO and the original assessment order was passed with the knowledge of such information and after

Rajeshkumar Chamaria, Mumbai vs. ITO 24(3)(5), Mumbai

In the result, these appeals by the assessee are allowed

Bench: Shri Shamim Yahya

make any efforts to prove the genuineness of high value transactions in the bank account. Neither has controverter the findings recorded by Investigation Wing of the Department. After considering the submissions and perusing the material available on record I hold that the transaction pattern in the account of Axis Bank ... make any efforts to prove the genuineness of high value transactions in the bank account. Neither the assessee has controverted the findings recorded by Investigation Wing of the Department. After considering the submissions and perusing the material available on record the AO held that the transaction pattern in the account

Sambhavanath Infrabuild Farms (Successor to Lodha Construction P. Ltd P. Ltd., Mumbai vs. Asstt. CIT, Central Circle-7(3), Mumbai

Bench: Shri C.N. Prasad, Hon'Ble & Shri S. Rifaur Rahman, Hon'Blesambhavnath Infrabuild & Farms Pvt. Ltd., V. Asst. Cit– Central Circle – 7(3) {Successor To Lodha Construction Pvt. Ltd.,} Room No. 655, 6Th Floor 412, 4Th Floor, 17G Vardhaman Chamber Aayakar Bhavan, M.K. Road Cawasji Patel Road, Horniman Circle Mumbai - 400020 Fort, Mumbai - 400001 Pan: Aalcs1394M (Appellant) (Respondent) Assessee By : Shri Anuj Kisnadwala Department By Shri B.K. Bagchi

merit. 10. On the other hand, Ld. DR submitted that Assessing Officer has limited say on the issue of initiation of assessment since the investigation wing decides the section under which the Assessing Officer can proceed to reassess the income of the assessee. He also submitted that the case

ITO -33(2)(5), Mumbai vs. Parul Raichura, Mumbai

Appeal is dismissed as withdrawn

case and in law ld. CIT(A) erred in deleting the disallowance without appreciating the fact that it was the finding of the Investigation Wing Kolkata that the sale purchase transaction routed through stock exchange with the main intent of providing bogus LTCG to the assessee, one of the beneficiaries

M/S. Uma Polymers Ltd., Mumbai vs. The Dy CIT-CC-4(4), Mumbai

In the result, appeals filed by the assessee are partly allowed

Bench: Shri Mahavir Singh, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

material which could justify any action for the years, for which the assessment proceedings have not abated. 26. The Ld AR submitted that the investigation wing report from Kolkata also cannot be regarded as incriminating material because the same is not a material which was found during the course ... investments made by the investee companies in the share capital of the Assessee. 35. The Ld AR submitted that the reference to the investigation wing report by the Assessing Officer and the Commissioner of Income-tax (Appeals) to justify the addition is wholly erroneous and incorrect. He submitted that

M/S. Uma Polymers Ltd., Mumbai vs. The Dy CIT-CC-4(4), Mumbai

In the result, appeals filed by the assessee are partly allowed

Bench: Shri Mahavir Singh, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

material which could justify any action for the years, for which the assessment proceedings have not abated. 26. The Ld AR submitted that the investigation wing report from Kolkata also cannot be regarded as incriminating material because the same is not a material which was found during the course ... investments made by the investee companies in the share capital of the Assessee. 35. The Ld AR submitted that the reference to the investigation wing report by the Assessing Officer and the Commissioner of Income-tax (Appeals) to justify the addition is wholly erroneous and incorrect. He submitted that

M/S. Uma Polymers Ltd, Mumbai vs. The Dy CIT -CC-4(4), Mumbai

In the result, appeals filed by the assessee are partly allowed

Bench: Shri Mahavir Singh, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

material which could justify any action for the years, for which the assessment proceedings have not abated. 26. The Ld AR submitted that the investigation wing report from Kolkata also cannot be regarded as incriminating material because the same is not a material which was found during the course ... investments made by the investee companies in the share capital of the Assessee. 35. The Ld AR submitted that the reference to the investigation wing report by the Assessing Officer and the Commissioner of Income-tax (Appeals) to justify the addition is wholly erroneous and incorrect. He submitted that

M/S. Uma Polymers Ltd, Mumbai vs. The Dy CIT -CC-4(4), Mumbai

In the result, appeals filed by the assessee are partly allowed

Bench: Shri Mahavir Singh, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

material which could justify any action for the years, for which the assessment proceedings have not abated. 26. The Ld AR submitted that the investigation wing report from Kolkata also cannot be regarded as incriminating material because the same is not a material which was found during the course ... investments made by the investee companies in the share capital of the Assessee. 35. The Ld AR submitted that the reference to the investigation wing report by the Assessing Officer and the Commissioner of Income-tax (Appeals) to justify the addition is wholly erroneous and incorrect. He submitted that

M/S. Uma Polymers Ltd, Mumbai vs. The Dy CIT -CC-4(4), Mumbai

In the result, appeals filed by the assessee are partly allowed

Bench: Shri Mahavir Singh, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

material which could justify any action for the years, for which the assessment proceedings have not abated. 26. The Ld AR submitted that the investigation wing report from Kolkata also cannot be regarded as incriminating material because the same is not a material which was found during the course ... investments made by the investee companies in the share capital of the Assessee. 35. The Ld AR submitted that the reference to the investigation wing report by the Assessing Officer and the Commissioner of Income-tax (Appeals) to justify the addition is wholly erroneous and incorrect. He submitted that

M/S. Uma Polymers Ltd., Mumbai vs. The Dy CIT -CC-4(4), Mumbai

In the result, appeals filed by the assessee are partly allowed

Bench: Shri Mahavir Singh, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

material which could justify any action for the years, for which the assessment proceedings have not abated. 26. The Ld AR submitted that the investigation wing report from Kolkata also cannot be regarded as incriminating material because the same is not a material which was found during the course ... investments made by the investee companies in the share capital of the Assessee. 35. The Ld AR submitted that the reference to the investigation wing report by the Assessing Officer and the Commissioner of Income-tax (Appeals) to justify the addition is wholly erroneous and incorrect. He submitted that