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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

Maganti Annapurana, Visakhapatnam vs. ITO, Ward-5(1), Visakhapatnam

In the result, the appeal of the assessee is partly allowed and the appeal of the revenue is dismissed

ITA 440/VIZ/2017[2009-2010]Status: DisposedITAT Visakhapatnam26 Sept 2018AY 2009-2010

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.440/Viz/2017 (धििाारण िर्ा/ Assessment Year: 2009-2010) Smt.Maganti Annapurna Vs. Income Tax Officer W/O M.Raja Sekhar Ward-5(1) Prop : M/S Maganti Systems Visakhapatnam Plot No.234B, Block-D Autonagar Visakhapatnam [Pan : Alcpm6261C] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.477/Viz/2017 (धििाारण िर्ा/ Assessment Year: 2009-2010) Income Tax Officer Vs. Smt.Maganti Annapurna Ward-5(4) W/O M.Raja Sekhar Visakhapatnam Prop : M/S Maganti Systems Plot No.234B, Block-D Autonagar Visakhapatnam [Pan : Alcpm6261C] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलार्थी की ओर से/ Appellant By : Shri G.V.N.Hari, Ar प्रत्यार्थी की ओर से/ Respondent By : Shri V.Appala Raju, Dr सुनवाई की तारीख / Date Of Hearing : 12.09.2018 घोषणा की तारीख/Date Of Pronouncement : 26.09.2018

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri V.Appala Raju, DR
Section 147Section 148

Payment outside the books of accounts in cash Rs.91,27,000/- The details of the information received by the AO from the investigation wing relating to the assessee are reproduced as under: (a) Annexure -13- copy of page No.47 of paper book (seized document) Information Financia Recorded in books ... I.T.A. Nos.440 /Viz/2017 & 477/Viz/2017 Smt. Maganti Annapurna, Visakhapatnam Basing on the information received from the investigation wing, the AO had issued the notice u/s 148 and taken up the case for assessment. The AO issued notice to the assessee directing him to explain the sources for investment made. The assessee

Neelam Agarwal, Siliguri vs. ITO, Ward - 2(4), Siliguri

ITA 844/KOL/2018[2014-15]Status: DisposedITAT Kolkata26 Sept 2018AY 2014-15

Bench: Shri S.S.Godara, Jm] Assessment Year:2014-15 Shri Jignesh Desai Vs. I.T.O., Ward-35(2) 110, Shantipally, 7Th Floor. Purba, 71, Canning Street, Al-6, Bagree Market, Kolkata-700001. E.M.Bypass, Kolkata-700107. Rep. By Shri Miraj D.Shah, Ar Rep. By Shri Kapil Mondal, Jcit Date Of Hearing : 17.09.2018. Pan : Afepd 5066 Q Assessment Year:2014-15 Shri Gopal Kalanauria, Vs. I.T.O., Ward-34(4), 110, Shantipally, 7Th Floor. Purba, 135, Canning Street, Gr. Floor, Kolkata-700001. E.M.Bypass, Kolkata-700107. Rep. By Shri Hemant Kejriwal, Aca Rep. By Md. Ghyas Uddin, Addl. Cit Date Of Hearing : 13.09.2018. Pan : Agfpk 9235 L Assessment Year:2014-15 Shri Raj Kumar Goenka, Vs. I.T.O., Ward-36(1), Marshal House, 25, Strand Road, 3Rd 110, Shantipally, 7Th Floor. Purba, Floor, Kolkata-1. E.M.Bypass, Kolkata-700107. Rep. By Shri Miraj D.Shah, Ar Rep. By Shri Robin Choudhury, Addl. Cit Date Of Hearing : 12.09.2018. Pan : Adzpg 3205 D Assessment Year:2014-15 Smt. Neelam Agarwal, Vs. I.T.O., Ward-2 (4),Siliguri, C/O Subash Agarwal & Associates, Central Revenue Building, Matigara, Dist. Siddha Gibson, Gibson Lane, Suite- Darjeeling. 213, 2Nd Floor, Kolkata-700069. Rep. By Shri Kapil Mondal, Jcit Rep. By Shri Siddharth Agarwal, Advocate Date Of Hearing : 18.09.2018. Pan : Acqpa 7648 Q

Section 10(38)Section 143(3)

amount brought into the books without paying a single rupee of tax. The Ld. AO has very carefully analyzed the Information received from the Investigation Wing, and has recorded the noteworthy features of the Company whose shares were purchased / sold by the assessee-Individual. The economic parameters of the said

Amit Shah, Kolkata vs. ITO, Ward - 34(2), Kolkata

ITA 519/KOL/2018[2014-15]Status: DisposedITAT Kolkata26 Sept 2018AY 2014-15

Bench: Shri S.S.Godara, Jm] Assessment Year:2014-15 Shri Jignesh Desai Vs. I.T.O., Ward-35(2) 110, Shantipally, 7Th Floor. Purba, 71, Canning Street, Al-6, Bagree Market, Kolkata-700001. E.M.Bypass, Kolkata-700107. Rep. By Shri Miraj D.Shah, Ar Rep. By Shri Kapil Mondal, Jcit Date Of Hearing : 17.09.2018. Pan : Afepd 5066 Q Assessment Year:2014-15 Shri Gopal Kalanauria, Vs. I.T.O., Ward-34(4), 110, Shantipally, 7Th Floor. Purba, 135, Canning Street, Gr. Floor, Kolkata-700001. E.M.Bypass, Kolkata-700107. Rep. By Shri Hemant Kejriwal, Aca Rep. By Md. Ghyas Uddin, Addl. Cit Date Of Hearing : 13.09.2018. Pan : Agfpk 9235 L Assessment Year:2014-15 Shri Raj Kumar Goenka, Vs. I.T.O., Ward-36(1), Marshal House, 25, Strand Road, 3Rd 110, Shantipally, 7Th Floor. Purba, Floor, Kolkata-1. E.M.Bypass, Kolkata-700107. Rep. By Shri Miraj D.Shah, Ar Rep. By Shri Robin Choudhury, Addl. Cit Date Of Hearing : 12.09.2018. Pan : Adzpg 3205 D Assessment Year:2014-15 Smt. Neelam Agarwal, Vs. I.T.O., Ward-2 (4),Siliguri, C/O Subash Agarwal & Associates, Central Revenue Building, Matigara, Dist. Siddha Gibson, Gibson Lane, Suite- Darjeeling. 213, 2Nd Floor, Kolkata-700069. Rep. By Shri Kapil Mondal, Jcit Rep. By Shri Siddharth Agarwal, Advocate Date Of Hearing : 18.09.2018. Pan : Acqpa 7648 Q

Section 10(38)Section 143(3)

amount brought into the books without paying a single rupee of tax. The Ld. AO has very carefully analyzed the Information received from the Investigation Wing, and has recorded the noteworthy features of the Company whose shares were purchased / sold by the assessee-Individual. The economic parameters of the said

Nikhil Agarwal, Kolkata vs. ITO, Ward - 35(2), Kolkata

ITA 518/KOL/2018[2014-15]Status: DisposedITAT Kolkata26 Sept 2018AY 2014-15

Bench: Shri S.S.Godara, Jm] Assessment Year:2014-15 Shri Jignesh Desai Vs. I.T.O., Ward-35(2) 110, Shantipally, 7Th Floor. Purba, 71, Canning Street, Al-6, Bagree Market, Kolkata-700001. E.M.Bypass, Kolkata-700107. Rep. By Shri Miraj D.Shah, Ar Rep. By Shri Kapil Mondal, Jcit Date Of Hearing : 17.09.2018. Pan : Afepd 5066 Q Assessment Year:2014-15 Shri Gopal Kalanauria, Vs. I.T.O., Ward-34(4), 110, Shantipally, 7Th Floor. Purba, 135, Canning Street, Gr. Floor, Kolkata-700001. E.M.Bypass, Kolkata-700107. Rep. By Shri Hemant Kejriwal, Aca Rep. By Md. Ghyas Uddin, Addl. Cit Date Of Hearing : 13.09.2018. Pan : Agfpk 9235 L Assessment Year:2014-15 Shri Raj Kumar Goenka, Vs. I.T.O., Ward-36(1), Marshal House, 25, Strand Road, 3Rd 110, Shantipally, 7Th Floor. Purba, Floor, Kolkata-1. E.M.Bypass, Kolkata-700107. Rep. By Shri Miraj D.Shah, Ar Rep. By Shri Robin Choudhury, Addl. Cit Date Of Hearing : 12.09.2018. Pan : Adzpg 3205 D Assessment Year:2014-15 Smt. Neelam Agarwal, Vs. I.T.O., Ward-2 (4),Siliguri, C/O Subash Agarwal & Associates, Central Revenue Building, Matigara, Dist. Siddha Gibson, Gibson Lane, Suite- Darjeeling. 213, 2Nd Floor, Kolkata-700069. Rep. By Shri Kapil Mondal, Jcit Rep. By Shri Siddharth Agarwal, Advocate Date Of Hearing : 18.09.2018. Pan : Acqpa 7648 Q

Section 10(38)Section 143(3)

amount brought into the books without paying a single rupee of tax. The Ld. AO has very carefully analyzed the Information received from the Investigation Wing, and has recorded the noteworthy features of the Company whose shares were purchased / sold by the assessee-Individual. The economic parameters of the said

Ritu Mittal, Kolkata vs. ITO, Ward - 36(1), Kolkata

ITA 1307/KOL/2018[2014-15]Status: DisposedITAT Kolkata26 Sept 2018AY 2014-15

Bench: Shri S.S.Godara, Jm] Assessment Year:2014-15 Shri Jignesh Desai Vs. I.T.O., Ward-35(2) 110, Shantipally, 7Th Floor. Purba, 71, Canning Street, Al-6, Bagree Market, Kolkata-700001. E.M.Bypass, Kolkata-700107. Rep. By Shri Miraj D.Shah, Ar Rep. By Shri Kapil Mondal, Jcit Date Of Hearing : 17.09.2018. Pan : Afepd 5066 Q Assessment Year:2014-15 Shri Gopal Kalanauria, Vs. I.T.O., Ward-34(4), 110, Shantipally, 7Th Floor. Purba, 135, Canning Street, Gr. Floor, Kolkata-700001. E.M.Bypass, Kolkata-700107. Rep. By Shri Hemant Kejriwal, Aca Rep. By Md. Ghyas Uddin, Addl. Cit Date Of Hearing : 13.09.2018. Pan : Agfpk 9235 L Assessment Year:2014-15 Shri Raj Kumar Goenka, Vs. I.T.O., Ward-36(1), Marshal House, 25, Strand Road, 3Rd 110, Shantipally, 7Th Floor. Purba, Floor, Kolkata-1. E.M.Bypass, Kolkata-700107. Rep. By Shri Miraj D.Shah, Ar Rep. By Shri Robin Choudhury, Addl. Cit Date Of Hearing : 12.09.2018. Pan : Adzpg 3205 D Assessment Year:2014-15 Smt. Neelam Agarwal, Vs. I.T.O., Ward-2 (4),Siliguri, C/O Subash Agarwal & Associates, Central Revenue Building, Matigara, Dist. Siddha Gibson, Gibson Lane, Suite- Darjeeling. 213, 2Nd Floor, Kolkata-700069. Rep. By Shri Kapil Mondal, Jcit Rep. By Shri Siddharth Agarwal, Advocate Date Of Hearing : 18.09.2018. Pan : Acqpa 7648 Q

Section 10(38)Section 143(3)

amount brought into the books without paying a single rupee of tax. The Ld. AO has very carefully analyzed the Information received from the Investigation Wing, and has recorded the noteworthy features of the Company whose shares were purchased / sold by the assessee-Individual. The economic parameters of the said

Gopal Kalanauria, Kolkata vs. ITO, Ward - 34(4), Kolkata

ITA 1270/KOL/2018[2014-15]Status: DisposedITAT Kolkata26 Sept 2018AY 2014-15

Bench: Shri S.S.Godara, Jm] Assessment Year:2014-15 Shri Jignesh Desai Vs. I.T.O., Ward-35(2) 110, Shantipally, 7Th Floor. Purba, 71, Canning Street, Al-6, Bagree Market, Kolkata-700001. E.M.Bypass, Kolkata-700107. Rep. By Shri Miraj D.Shah, Ar Rep. By Shri Kapil Mondal, Jcit Date Of Hearing : 17.09.2018. Pan : Afepd 5066 Q Assessment Year:2014-15 Shri Gopal Kalanauria, Vs. I.T.O., Ward-34(4), 110, Shantipally, 7Th Floor. Purba, 135, Canning Street, Gr. Floor, Kolkata-700001. E.M.Bypass, Kolkata-700107. Rep. By Shri Hemant Kejriwal, Aca Rep. By Md. Ghyas Uddin, Addl. Cit Date Of Hearing : 13.09.2018. Pan : Agfpk 9235 L Assessment Year:2014-15 Shri Raj Kumar Goenka, Vs. I.T.O., Ward-36(1), Marshal House, 25, Strand Road, 3Rd 110, Shantipally, 7Th Floor. Purba, Floor, Kolkata-1. E.M.Bypass, Kolkata-700107. Rep. By Shri Miraj D.Shah, Ar Rep. By Shri Robin Choudhury, Addl. Cit Date Of Hearing : 12.09.2018. Pan : Adzpg 3205 D Assessment Year:2014-15 Smt. Neelam Agarwal, Vs. I.T.O., Ward-2 (4),Siliguri, C/O Subash Agarwal & Associates, Central Revenue Building, Matigara, Dist. Siddha Gibson, Gibson Lane, Suite- Darjeeling. 213, 2Nd Floor, Kolkata-700069. Rep. By Shri Kapil Mondal, Jcit Rep. By Shri Siddharth Agarwal, Advocate Date Of Hearing : 18.09.2018. Pan : Acqpa 7648 Q

Section 10(38)Section 143(3)

amount brought into the books without paying a single rupee of tax. The Ld. AO has very carefully analyzed the Information received from the Investigation Wing, and has recorded the noteworthy features of the Company whose shares were purchased / sold by the assessee-Individual. The economic parameters of the said

Shri Raj Kumar Goenka, Kolkata vs. ITO, Ward - 36(1), Kolkata

ITA 1267/KOL/2018[2014-15]Status: DisposedITAT Kolkata26 Sept 2018AY 2014-15

Bench: Shri S.S.Godara, Jm] Assessment Year:2014-15 Shri Jignesh Desai Vs. I.T.O., Ward-35(2) 110, Shantipally, 7Th Floor. Purba, 71, Canning Street, Al-6, Bagree Market, Kolkata-700001. E.M.Bypass, Kolkata-700107. Rep. By Shri Miraj D.Shah, Ar Rep. By Shri Kapil Mondal, Jcit Date Of Hearing : 17.09.2018. Pan : Afepd 5066 Q Assessment Year:2014-15 Shri Gopal Kalanauria, Vs. I.T.O., Ward-34(4), 110, Shantipally, 7Th Floor. Purba, 135, Canning Street, Gr. Floor, Kolkata-700001. E.M.Bypass, Kolkata-700107. Rep. By Shri Hemant Kejriwal, Aca Rep. By Md. Ghyas Uddin, Addl. Cit Date Of Hearing : 13.09.2018. Pan : Agfpk 9235 L Assessment Year:2014-15 Shri Raj Kumar Goenka, Vs. I.T.O., Ward-36(1), Marshal House, 25, Strand Road, 3Rd 110, Shantipally, 7Th Floor. Purba, Floor, Kolkata-1. E.M.Bypass, Kolkata-700107. Rep. By Shri Miraj D.Shah, Ar Rep. By Shri Robin Choudhury, Addl. Cit Date Of Hearing : 12.09.2018. Pan : Adzpg 3205 D Assessment Year:2014-15 Smt. Neelam Agarwal, Vs. I.T.O., Ward-2 (4),Siliguri, C/O Subash Agarwal & Associates, Central Revenue Building, Matigara, Dist. Siddha Gibson, Gibson Lane, Suite- Darjeeling. 213, 2Nd Floor, Kolkata-700069. Rep. By Shri Kapil Mondal, Jcit Rep. By Shri Siddharth Agarwal, Advocate Date Of Hearing : 18.09.2018. Pan : Acqpa 7648 Q

Section 10(38)Section 143(3)

amount brought into the books without paying a single rupee of tax. The Ld. AO has very carefully analyzed the Information received from the Investigation Wing, and has recorded the noteworthy features of the Company whose shares were purchased / sold by the assessee-Individual. The economic parameters of the said

Shri Kishor Kumar Jain, Kolkata vs. ITO, Ward - 22(4), Kolkata

ITA 1266/KOL/2018[2013-14]Status: DisposedITAT Kolkata26 Sept 2018AY 2013-14

Bench: Shri S.S.Godara, Jm] Assessment Year:2014-15 Shri Jignesh Desai Vs. I.T.O., Ward-35(2) 110, Shantipally, 7Th Floor. Purba, 71, Canning Street, Al-6, Bagree Market, Kolkata-700001. E.M.Bypass, Kolkata-700107. Rep. By Shri Miraj D.Shah, Ar Rep. By Shri Kapil Mondal, Jcit Date Of Hearing : 17.09.2018. Pan : Afepd 5066 Q Assessment Year:2014-15 Shri Gopal Kalanauria, Vs. I.T.O., Ward-34(4), 110, Shantipally, 7Th Floor. Purba, 135, Canning Street, Gr. Floor, Kolkata-700001. E.M.Bypass, Kolkata-700107. Rep. By Shri Hemant Kejriwal, Aca Rep. By Md. Ghyas Uddin, Addl. Cit Date Of Hearing : 13.09.2018. Pan : Agfpk 9235 L Assessment Year:2014-15 Shri Raj Kumar Goenka, Vs. I.T.O., Ward-36(1), Marshal House, 25, Strand Road, 3Rd 110, Shantipally, 7Th Floor. Purba, Floor, Kolkata-1. E.M.Bypass, Kolkata-700107. Rep. By Shri Miraj D.Shah, Ar Rep. By Shri Robin Choudhury, Addl. Cit Date Of Hearing : 12.09.2018. Pan : Adzpg 3205 D Assessment Year:2014-15 Smt. Neelam Agarwal, Vs. I.T.O., Ward-2 (4),Siliguri, C/O Subash Agarwal & Associates, Central Revenue Building, Matigara, Dist. Siddha Gibson, Gibson Lane, Suite- Darjeeling. 213, 2Nd Floor, Kolkata-700069. Rep. By Shri Kapil Mondal, Jcit Rep. By Shri Siddharth Agarwal, Advocate Date Of Hearing : 18.09.2018. Pan : Acqpa 7648 Q

Section 10(38)Section 143(3)

amount brought into the books without paying a single rupee of tax. The Ld. AO has very carefully analyzed the Information received from the Investigation Wing, and has recorded the noteworthy features of the Company whose shares were purchased / sold by the assessee-Individual. The economic parameters of the said

Jignesh Desai, Kolkata vs. ITO, Ward - 35(2), Kolkata

ITA 1263/KOL/2018[2014-15]Status: DisposedITAT Kolkata26 Sept 2018AY 2014-15

Bench: Shri S.S.Godara, Jm] Assessment Year:2014-15 Shri Jignesh Desai Vs. I.T.O., Ward-35(2) 110, Shantipally, 7Th Floor. Purba, 71, Canning Street, Al-6, Bagree Market, Kolkata-700001. E.M.Bypass, Kolkata-700107. Rep. By Shri Miraj D.Shah, Ar Rep. By Shri Kapil Mondal, Jcit Date Of Hearing : 17.09.2018. Pan : Afepd 5066 Q Assessment Year:2014-15 Shri Gopal Kalanauria, Vs. I.T.O., Ward-34(4), 110, Shantipally, 7Th Floor. Purba, 135, Canning Street, Gr. Floor, Kolkata-700001. E.M.Bypass, Kolkata-700107. Rep. By Shri Hemant Kejriwal, Aca Rep. By Md. Ghyas Uddin, Addl. Cit Date Of Hearing : 13.09.2018. Pan : Agfpk 9235 L Assessment Year:2014-15 Shri Raj Kumar Goenka, Vs. I.T.O., Ward-36(1), Marshal House, 25, Strand Road, 3Rd 110, Shantipally, 7Th Floor. Purba, Floor, Kolkata-1. E.M.Bypass, Kolkata-700107. Rep. By Shri Miraj D.Shah, Ar Rep. By Shri Robin Choudhury, Addl. Cit Date Of Hearing : 12.09.2018. Pan : Adzpg 3205 D Assessment Year:2014-15 Smt. Neelam Agarwal, Vs. I.T.O., Ward-2 (4),Siliguri, C/O Subash Agarwal & Associates, Central Revenue Building, Matigara, Dist. Siddha Gibson, Gibson Lane, Suite- Darjeeling. 213, 2Nd Floor, Kolkata-700069. Rep. By Shri Kapil Mondal, Jcit Rep. By Shri Siddharth Agarwal, Advocate Date Of Hearing : 18.09.2018. Pan : Acqpa 7648 Q

Section 10(38)Section 143(3)

amount brought into the books without paying a single rupee of tax. The Ld. AO has very carefully analyzed the Information received from the Investigation Wing, and has recorded the noteworthy features of the Company whose shares were purchased / sold by the assessee-Individual. The economic parameters of the said

Sri Vikash Jhawar, Kolkata vs. ITO, Ward - 36(4), Kolkata

ITA 1051/KOL/2018[2015-16]Status: DisposedITAT Kolkata26 Sept 2018AY 2015-16

Bench: Shri S.S.Godara, Jm] Assessment Year:2014-15 Shri Jignesh Desai Vs. I.T.O., Ward-35(2) 110, Shantipally, 7Th Floor. Purba, 71, Canning Street, Al-6, Bagree Market, Kolkata-700001. E.M.Bypass, Kolkata-700107. Rep. By Shri Miraj D.Shah, Ar Rep. By Shri Kapil Mondal, Jcit Date Of Hearing : 17.09.2018. Pan : Afepd 5066 Q Assessment Year:2014-15 Shri Gopal Kalanauria, Vs. I.T.O., Ward-34(4), 110, Shantipally, 7Th Floor. Purba, 135, Canning Street, Gr. Floor, Kolkata-700001. E.M.Bypass, Kolkata-700107. Rep. By Shri Hemant Kejriwal, Aca Rep. By Md. Ghyas Uddin, Addl. Cit Date Of Hearing : 13.09.2018. Pan : Agfpk 9235 L Assessment Year:2014-15 Shri Raj Kumar Goenka, Vs. I.T.O., Ward-36(1), Marshal House, 25, Strand Road, 3Rd 110, Shantipally, 7Th Floor. Purba, Floor, Kolkata-1. E.M.Bypass, Kolkata-700107. Rep. By Shri Miraj D.Shah, Ar Rep. By Shri Robin Choudhury, Addl. Cit Date Of Hearing : 12.09.2018. Pan : Adzpg 3205 D Assessment Year:2014-15 Smt. Neelam Agarwal, Vs. I.T.O., Ward-2 (4),Siliguri, C/O Subash Agarwal & Associates, Central Revenue Building, Matigara, Dist. Siddha Gibson, Gibson Lane, Suite- Darjeeling. 213, 2Nd Floor, Kolkata-700069. Rep. By Shri Kapil Mondal, Jcit Rep. By Shri Siddharth Agarwal, Advocate Date Of Hearing : 18.09.2018. Pan : Acqpa 7648 Q

Section 10(38)Section 143(3)

amount brought into the books without paying a single rupee of tax. The Ld. AO has very carefully analyzed the Information received from the Investigation Wing, and has recorded the noteworthy features of the Company whose shares were purchased / sold by the assessee-Individual. The economic parameters of the said

Girish Narapatchand Kanungo, Mumbai vs. ITO 19(1)(3), Mumbai

In the result, the appeal of the assessee in ITA no

ITA 1587/MUM/2017[2009-10]Status: DisposedITAT Mumbai26 Sept 2018AY 2009-10

Bench: Shri Mahavir Singh & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.1587/Mum/2017 (नििाारण वर्ा / Assessment Year : 2009-10) बिाम/ Mr. Girish Narapatchand Ito 19(1)(3) Kanungo Matru Mandir, Prop. M/S. Tirupati Impex, Mumbai V. Flat No. 3, 2 Nd Floor, 5 Ramniwas Bldg, 2Nd Parsiwada Lane, Opp. V.P Road Police Station, Mumbai 400004 स्थायी ऱेखा सं./ Pan : Aoapk9201M (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. Assessee By: None Revenue By : Shri. C.S. Sharma सुनवाई की तारीख /Date Of Hearing : 19.09.2018 घोषणा की तारीख /Date Of Pronouncement : 26.09.2018 आदेश / O R D E R Per Ramit Kochar: This Appeal, Filed By Assessee, Being Ita No. 1587/Mum/2017, Is Directed Against Appellate Order Dated 22.12.2016 Passed By Learned Commissioner Of Income Tax (Appeals)-30, Mumbai (Hereinafter Called “The Cit(A)”), For Assessment Year 2009-10, The Appellate Proceedings Had Arisen Before Learned Cit(A) From Assessment Order Dated 10.03.2015 Passed By Learned Assessing Officer (Hereinafter Called “The Ao”) U/S 143(3) R.W.S. 147 Of The Income-Tax Act, 1961 (Hereinafter Called “The Act”) For Ay 2009-10. I.T.A. No.1587/Mum/2017

For Appellant: NoneFor Respondent: Shri. C.S. Sharma
Section 143(1)Section 143(3)Section 147Section 148

information was received by AO from DGIT(Inv) Wing, Mumbai which in turn was based on information received by Investigation wing from Maharashtra VAT authorities that there is a scam unearthed by the Maharashtra 9 I.T.A. No.1587/Mum/2017 Sales Tax Department regarding alleged issue of hawala bills or accommodation entries ... received by the AO from DGIT(Inv.), Mumbai which incriminating information in turn was based on information furnished by Maharashtra VAT authorities to Investigation wing led to formation of belief by the AO that income of the assessee has escaped assessment which led to the reopening of the assessment