“investigation wing”

ITO 21(1)(3), Mumbai vs. Devendra Singh Narula, Mumbai

In the result, both the appeals of the revenue are dismissed

Bench: Shri R.C.Sharma

seen that assessee had claimed purchases from the parties involved in providing bogus bills as per the preliminary investigation made by the investigation wing. When the assessee was confronted to substantiate the genuineness of the purchases, the assessee in all the 3 assessment years failed to substantiate the purchases

ITO 21(1)(3), Mumbai vs. Devendra Singh Narula, Mumbai

In the result, both the appeals of the revenue are dismissed

Bench: Shri R.C.Sharma

seen that assessee had claimed purchases from the parties involved in providing bogus bills as per the preliminary investigation made by the investigation wing. When the assessee was confronted to substantiate the genuineness of the purchases, the assessee in all the 3 assessment years failed to substantiate the purchases

Bharat Kumar Ludhani, Mumbai vs. A.C.I.T. Cent. Cir. - 2(4), Mumbai

The appeal stands partly allowed in terms of our above order

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am

their creditworthiness and genuineness of the transactions. The onus was on revenue to rebut the same. However, except for relying upon the findings of investigation wing, no independent inquiries were conducted by Ld. AO to rebut the assessee’s documentary evidences and corroborate the conclusion that the transactions were fictitious

Shri Amit Chandrakant Sanghvi, Mumbai vs. DCIT Central Circle-2(1), Mumbai

In the result, appeal of the assessee is allowed

Bench: Shri Shamim Yahya & Shri Pawan Singh

case are that no return of income was filed by assessee for relevant Assessment Year. A search under section 132 was conducted by Investigation Wing on M/s Navjeevan Charitable Trust on 27.10.2014. In the said search action, it was revealed that they have obtained certain accommodation entries. It was further

Vijay Project Consultants and Land Developers Pvt. Ltd., Mumbai vs. ITO 2(3)(4), Mumbai

In the result, appeal is allowed for statistical purposes

Bench: Shri Saktijit Dey & Shri G. Manjunatha

opened under section 147 of the Act and in the course of assessment proceedings, the Assessing Officer as per information received from the Investigation Wing found that un– secured loans worth ` 25 lakh from Awesome Package Pvt. Ltd. and ` 10 lakh from Parekh Estate Pvt. Ltd., required verification. Accordingly ... lakh during the year from two parties. As per the information available with the Assessing Officer in the shape of material forwarded by the Investigation Wing including statement recorded on oath from Shri Mehul Kirit Parikh, who also happens to be a director of the assessee company, the aforesaid loan

Satish Saraf, Mumbai vs. Deputy Commissioner Central Circle-4(3), Central Range-4, Mumbai

Bench: Shri Pawan Singh, Jm & Shri S. Rifaur Rahman, Am

seizure operation u/s 132 of the Act was carried out on assessee’s group company on 01.10.13 based on the information received from Investigation Wing, Gujarat. In the search proceedings, it was found that assessee indulged in giving accommodation entries in the form of loans /advances given by companies controlled