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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

DCIT, Circle - 8, Kolkata vs. M/S. Premier Road Carriers Ltd., Kolkata

In the result appeal by the Revenue is dismissed

ITA 960/KOL/2011[2000-01]Status: DisposedITAT Kolkata02 Dec 2016AY 2000-01

Bench: Hon’Ble Shri P.M.Jagtap, Am & Sri N.V.Vasudevan, Jm ] I.T.A No. 960/Kol/2011 Assessment Year : 2000-01 D.C.I.T., Circle-8, -Vs.- M/S. Premier Road Carriers Ltd. Kolkata Kolkata [Pan : Aabcr8968E] (Appellant) (Respondent) For The Appellant : Shri S.S.Alam, Addl. Cit For The Respondent : Shri Sallong Yaden, Addl.Cit Date Of Hearing : 23.11.2016. Date Of Pronouncement : 2.12.2016. Order Per N.V.Vasudevan, Jm

For Appellant: Shri S.S.Alam, Addl. CITFor Respondent: Shri Sallong Yaden, Addl.CIT
Section 131Section 132Section 143(3)Section 158B

started on 11 14.09.2000 and continued till 01.11. 2000 as per above provisions of section 132(9A) as it stood at the material time, Investigation Wing is supposed to hand ·over the entire seized material or evidence collected in the course of search or after search within a period ... days from the date of search. It implies that the 'Investigation Wing' looses its jurisdiction over the case after the end of the period of days. In the present case, the statement was recorded by the Dy.DIT (lnv) on 12.12.2000. Therefore, legally, the statement recorded by DyDIT

DCIT 15(2)(2), Mumbai vs. Pci Analytics P.Tld, Mumbai

The appeals of the Revenue are dismissed

ITA 1913/MUM/2015[2009-10]Status: DisposedITAT Mumbai02 Dec 2016AY 2009-10

Bench: Shri Joginder Singh & Shri N.K. Pradhan

suppliers. He has simply concluded the assessment by treating the suppliers as hawala .0ealers purely based on the information received from the Investigation wing which in turn retied on the surveys conducted by Sales tax Department and the statement recorded by interrogating the alleged bogus suppliers. As a proof ... disclosed the entire sales and the AO had not disputed this. However, because of the information received from Sales tax Dept. and from the Investigation wing of the department, the AO had strongly presumed that the 14 M/s. PCI Analytics Pvt. Ltd. ITA No.1913 to 1915/Mum/2015 purchases were bogus. Therefore

Integrated Database & Research Centre Pvt. Ltd., New Delhi vs. ITO, New Delhi

In the result, the assessee’s appeal is dismissed

ITA 1679/DEL/2015[2004-05]Status: DisposedITAT Delhi01 Dec 2016AY 2004-05

Bench: Shri S.V. Mehrotraassessment Year : 2004-05 Integrated Database & Research Ito, Ward 11(4), Centre Pvt. Ltd., New Delhi Vs. F – 13, 2Nd Floor, Vijay Chowk, Laxmi Nagar, New Delhi Pan : Aaaci 2994 Q (Appellant) (Respondent) Appellant By : Shri Subodh Gupta, Ca Respondent By : Shri S. K. Jain, Sr. Dr Date Of Hearing : 24-10-2016 : 01-12-2016 Date Of Pronouncement O R D E R Per S.V. Mehrotra, A.M :

For Appellant: Shri Subodh Gupta, CAFor Respondent: Shri S. K. Jain, Sr. DR
Section 131Section 143(3)Section 148

cash credit, however, in the absence of the assessee producing the concerned directors of the cash creditors, the enquiry could not further proceeds. (f) Investigation Wing had carried out investigation of certain persons, who were found to be providing accommodation entries in the form of cheques on receipt of cash

Sunil Agarwal, Kolkata vs. ACIT, Circle - 50, Kolkata

In the result, assessee’s appeal is allowed

ITA 1397/KOL/2016[2010-11]Status: DisposedITAT Kolkata30 Nov 2016AY 2010-11

Bench: Shris.S.Viswanethra Ravi, Hon’Ble & Dr.A.L. Saini, Hon’Ble

For Appellant: ShriA.K.Tibrewal–FCAFor Respondent: ShriSnehanshu Biswas-JCIT-SR DR
Section 131Section 143(1)Section 143(3)Section 154Section 68

assessee made no enquiry from the AO of the creditor, whereas in the instant case, necessary enquiry was conducted by the Investigation Wing, Raipur and deposition of the alleged creditors were recorded on oath u/s. 131, where they had admitted that no loan was advanced by them to the assessee

ACIT 21(1), Mumbai vs. Aarhat Investments, Mumbai

In the result of enquiries conducted by the Revenue, there is any material to support the aforesaid charge made by the Assessing Officer while invoking section 68 of the Act, qua the three creditor...

ITA 2262/MUM/2014[2009-10]Status: DisposedITAT Mumbai30 Nov 2016AY 2009-10

Bench: Shri G.S.Pannu & Shri Ram Lal Negithe Acit 21(1), 6Th Floor, C-10, Pratyaksh Kar Bhavan, Bandra Kurla Complex, Bandra (E), Mumbai 40051 ...... Appellant Vs. M/S. Aarhat Investments, 402, Asha Niketan, 45, Baptista Road, Vile Parle(W), Mumbai 400 056 Pan:Aalfa 4557F .... Respondent M/S. Aarhat Investments, 402, Asha Niketan, 45, Baptista Road, Vile Parle(W), Mumbai 400 056 Pan:Aalfa 4557F .... Appellant Vs.

For Appellant: Shri Vijay MehtaFor Respondent: Shri Mohhamed Rizwan
Section 131(1)(d)Section 133(6)Section 143(3)Section 68

during the pendency of appeal before CIT(A), the Assessing Officer caused further enquires to be made with respect to the aforesaid parties through Investigation Wing of the Department at Kolkatta by issuance of commissions under section 131(1)(d) of the Act dated 04/07/2012 (Assessment Year ... DDIT(Inv) Unit 1(3), Kolkatta. It is emerging from record that the report of the Investigation Wing was forwarded by the Assessing Officer to the CIT(A) , which has also been considered by the CIT(A) to adjudicate the controversy, of course after allowing the assessee an opportunity

Aarhat Investments, Mumbai vs. ACIT 21(1), Mumbai

In the result of enquiries conducted by the Revenue, there is any material to support the aforesaid charge made by the Assessing Officer while invoking section 68 of the Act, qua the three creditor...

ITA 2013/MUM/2014[2009-10]Status: DisposedITAT Mumbai30 Nov 2016AY 2009-10

Bench: Shri G.S.Pannu & Shri Ram Lal Negithe Acit 21(1), 6Th Floor, C-10, Pratyaksh Kar Bhavan, Bandra Kurla Complex, Bandra (E), Mumbai 40051 ...... Appellant Vs. M/S. Aarhat Investments, 402, Asha Niketan, 45, Baptista Road, Vile Parle(W), Mumbai 400 056 Pan:Aalfa 4557F .... Respondent M/S. Aarhat Investments, 402, Asha Niketan, 45, Baptista Road, Vile Parle(W), Mumbai 400 056 Pan:Aalfa 4557F .... Appellant Vs.

For Appellant: Shri Vijay MehtaFor Respondent: Shri Mohhamed Rizwan
Section 131(1)(d)Section 133(6)Section 143(3)Section 68

during the pendency of appeal before CIT(A), the Assessing Officer caused further enquires to be made with respect to the aforesaid parties through Investigation Wing of the Department at Kolkatta by issuance of commissions under section 131(1)(d) of the Act dated 04/07/2012 (Assessment Year ... DDIT(Inv) Unit 1(3), Kolkatta. It is emerging from record that the report of the Investigation Wing was forwarded by the Assessing Officer to the CIT(A) , which has also been considered by the CIT(A) to adjudicate the controversy, of course after allowing the assessee an opportunity

M/S Kanha Enterprises Pvt Ltd., Delhi vs. ITO, New Delhi

ITA 86/DEL/2016[2006-07]Status: DisposedITAT Delhi30 Nov 2016AY 2006-07

Bench: Sh. N. K. Sainiita No. 86/Del/2016 : Asstt. Year : 2006-07 M/S Kanha Enterprises Pvt. Ltd., Vs Income Tax Officer, 1170, Kucha Mahajani, Chandani Ward-5(1), Chowk, Delhi-110006 New Delhi (Appellant) (Respondent) Pan No. Aaacr6935N Assessee By : Sh. Sandeep Sapra, Adv. Revenue By : Sh. Neeraj Kumar, Sr. Dr Date Of Hearing : 07.09.2016 Date Of Pronouncement : 30.11.2016 Order This Is An Appeal By The Assessee Against The Order Dated 18.11.2015 Of Ld. Cit(A)-Xvii, New Delhi.

For Appellant: Sh. Sandeep Sapra, AdvFor Respondent: Sh. Neeraj Kumar, Sr. DR
Section 142(1)Section 143(3)Section 147Section 148Section 68Section 69C

Rs.2,38,040 as against the declared income of Rs.2,04,241/-. Later on, the AO noticed that an investigation was conducted by the Investigation Wing of the department on certain persons engaged in providing accommodation entry to 4 Kanha Enterprises Pvt. Ltd. the beneficiaries to their services in return ... money in their regular books of accounts by routing the same through the accounts of accommodation entry providers and that the findings of the Investigation Wing of the department were brought to the knowledge of all the Assessing Officer. The AO thereafter started the reassessment proceedings

Arjun B Kothari, Chennai vs. ITO, Chennai

In the result, the appeal of the assessee is allowed

ITA 693/CHNY/2016[2010-2011]Status: DisposedITAT Chennai23 Nov 2016AY 2010-2011

Bench: Shri N.R.S. Ganesan & Shri Abraham P. George] आयकर अपील सं./I.T.A. No. 693/Mds/2016 "नधा"रण वष" /Assessment Year : 2010-2011

For Appellant: Shri. R. Vijayaraghavan, AdvocateFor Respondent: Shri. A.V.Sreekanth, IRS, JCIT

such account with HSBC. He had also stated that he was never associated with M/s. Sisal Holdings, mentioned in the information provided by the Investigation wing. 4. However, the Assessing Officer found that assessee was pursuing BSC in Education and Social Policy in USA. Though the assessee argued that expenditure

Sachin Cotspin Ltd, Mumbai vs. CIT (A)-9, Mumbai

Appeal is allowed for statistical purposes

ITA 5049/MUM/2015[2005-06]Status: DisposedITAT Mumbai23 Nov 2016AY 2005-06

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आमकय अऩीर सं./I.T.A. No. 5049/Mum/2015 (नििाारण वषा / Assessment Year: 2005-06) Sachin Cotspin Ltd. Income Tax Officer Ward -4 (3) (4) (Now Iss International Ltd.) 604, Shah & Nahar Aayakar Bhavan, बिाम/ Industrial Estate M.K.Road Vs. Dr. E.Moses Road Mumbai Worli, Naka Mumbai -400 018 स्थामी रेखा सं./जीआइआय सं ./Pan/Gir No. Aadcs1025P (अऩीराथी /Appellant) (प्रत्मथी / Respondent) : अऩीराथी की ओय से / Appellant By : None प्रत्मथी की ओय से/Respondent By : Shri K.C.Kanojia, Dr सुनवाई की िायीख / : 26/10/2016 Date Of Hearing घोषणा की िायीख / : 23/11/2016 Date Of Pronouncement आदेश / O R D E R Per Manoj Kumar Aggarwal () 1. The Captioned Appeal By Assessee For Assessment Year [Ay] 2005-06 Assails The Order Of The Commissioner Of Income Tax (Appeals)-9 [Cit(A)], Mumbai Dated 31/07/2015 On Merits As Well As On Violation Of Principles Of Natural Justice.

For Appellant: NoneFor Respondent: Shri K.C.Kanojia, DR
Section 132Section 133(6)Section 148Section 69

impugned AY was re-opened by Assessing Officer [AO] by issue of notice u/s 148 dated 17/06/2011 upon receipt of certain information from investigation wing of the Income Tax Department pursuant to search & seizure operations u/s 132 on a group engaged in fraudulent billing activities and bogus entry providers ... hearing on 11/01/2013 which led AO to finalize the assessment on the basis of material available on record. Finally, relying upon data provided by investigation wing and statements of directors of alleged bogus entry providers and upon perusal of financial statement of assessee, AO concluded that impugned investments unearthed

DCIT 20(2), Mumbai vs. Parul L. Shah, Mumbai

In the result the appeal filed by revenue is dismissed with the observation made hereinabove

ITA 7359/MUM/2014[2010-11]Status: DisposedITAT Mumbai18 Nov 2016AY 2010-11

Bench: Shri B.R. Baskaran & Shri Pawan Singh

Section 143Section 253Section 254(1)

IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH “C”, MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL

DCIT 10(3), Mumbai vs. Jk Surface Coating P.Tld, Navi Mumbai

The appeal of the assessee is partly allowed

ITA 6848/MUM/2014[2009-10]Status: DisposedITAT Mumbai18 Nov 2016AY 2009-10

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आमकय अऩीर सं./I.T.A. No. 6769/Mum/2014 (नििाारण वषा / Assessment Year: 2009-2010) Jk Surface Coatings Pvt. Ltd. The Dy. Commissioner Neel Siddhi Enclave-Commercial Of Income Tax (Dcit) बिाम/ Complex, Plot-48/9, Sector-14, Vashi, 10(3) Vs. Navi Mumbai – 400 703 Mumbai स्थामी रेखा सं./जीआइआय सं./Pan/Gir No. Aaacj8308H (अऩीराथी /Appellant) (प्रत्मथी / Respondent) : आमकय अऩीर सं./I.T.A. No. 6848/Mum/2014 (नििाारण वषा / Assessment Year: 2009-2010) The Dy. Commissioner Of Jk Surface Coatings Pvt. Ltd. Income Tax (Dcit) बिाम/ Neel Siddhi Enclave-Commercial 10(3) Complex, Plot-48/9, Sector-14, Vashi, Mumbai Vs. Navi Mumbai – 400 703 स्थामी रेखा सं./जीआइआय सं./Pan/Gir No. Aaacj8308H (अऩीराथी /Appellant) (प्रत्मथी / Respondent) : अऩीराथी की ओय से / Assessee By : Ms. Jigna Parekh, Ar प्रत्मथी की ओय से/Revenue By : Shri C. S. Sharma, Dr

For Appellant: Ms. Jigna Parekh, ARFor Respondent: Shri C. S. Sharma, DR
Section 131Section 133(6)Section 143(1)Section 143(3)Section 147Section 148

case was sought to be reopened by the Assessing Officer [AO] u/s 148 of the Act on the basis of information received from the Investigation Wing of the Income Tax Department that the assessee had obtained bogus purchase bills from 14 parties totaling Rs.2,47,15,690/- which were stated

Jk Surface Coatings P.Ltd, Navi Mumbai vs. DCIT 10(3), Mumbai

The appeal of the assessee is partly allowed

ITA 6769/MUM/2014[2009-10]Status: DisposedITAT Mumbai18 Nov 2016AY 2009-10

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आमकय अऩीर सं./I.T.A. No. 6769/Mum/2014 (नििाारण वषा / Assessment Year: 2009-2010) Jk Surface Coatings Pvt. Ltd. The Dy. Commissioner Neel Siddhi Enclave-Commercial Of Income Tax (Dcit) बिाम/ Complex, Plot-48/9, Sector-14, Vashi, 10(3) Vs. Navi Mumbai – 400 703 Mumbai स्थामी रेखा सं./जीआइआय सं./Pan/Gir No. Aaacj8308H (अऩीराथी /Appellant) (प्रत्मथी / Respondent) : आमकय अऩीर सं./I.T.A. No. 6848/Mum/2014 (नििाारण वषा / Assessment Year: 2009-2010) The Dy. Commissioner Of Jk Surface Coatings Pvt. Ltd. Income Tax (Dcit) बिाम/ Neel Siddhi Enclave-Commercial 10(3) Complex, Plot-48/9, Sector-14, Vashi, Mumbai Vs. Navi Mumbai – 400 703 स्थामी रेखा सं./जीआइआय सं./Pan/Gir No. Aaacj8308H (अऩीराथी /Appellant) (प्रत्मथी / Respondent) : अऩीराथी की ओय से / Assessee By : Ms. Jigna Parekh, Ar प्रत्मथी की ओय से/Revenue By : Shri C. S. Sharma, Dr

For Appellant: Ms. Jigna Parekh, ARFor Respondent: Shri C. S. Sharma, DR
Section 131Section 133(6)Section 143(1)Section 143(3)Section 147Section 148

case was sought to be reopened by the Assessing Officer [AO] u/s 148 of the Act on the basis of information received from the Investigation Wing of the Income Tax Department that the assessee had obtained bogus purchase bills from 14 parties totaling Rs.2,47,15,690/- which were stated

Anjali Pandit, Mumbai vs. Asst CIT Cen Cir 12, Mumbai

ITA 3028/MUM/2011[2002-03]Status: DisposedITAT Mumbai17 Nov 2016AY 2002-03

Bench: Hon’Ble S/Shri Joginder Singh (Jm) & Rajesh Kumar,(Am) आमकय अऩीर सं./I.T.A. No.3028 To 3032/Mum/2011 (ननधधायण वषा / Assessment Year :2002-03 To 2006-07) Smt.Anjli Pandit, बनाम/ Asstt. Commissioner Of Income Gajanan Building No.8, 178, Tax, Central Circle 12, Vs. Cgo Building, M K Marg, Jawahar Nagar, Mumbai-400020. Goregaon (W), Mumbai-400062 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) ..

Section 143(3)Section 68Section 69C

brokers @ 5% of sales consideration from sales of shares of 70,93,594/- made by the AO. 35. According to the AO the investigation wing of the department has information that the operator used to charge 5% commission of the total sales proceeds for arranging the bills, shares certificate

M/S. Blossom Advertisers Pvt. Ltd., Delhi vs. ITO, New Delhi

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

ITA 186/DEL/2014[2003-04]Status: DisposedITAT Delhi16 Nov 2016AY 2003-04

Bench: : Shri Sunil Kumar Yadav & Shri L.P. Sahu

For Appellant: Sh. Pramod Jain, C.AFor Respondent: Sh. S.K. Jain, D.R
Section 142(1)Section 147Section 148Section 69A

Complex, 20 Veer Savarkar Block, Shakarpur Delhi 110092. The Assessing Officer reopened the case on the basis of information received from investigation wing of the Income-tax Department. The Investigation wing during investigation found that the assessee has received an amount of Rs.21,25,000/- towards accommodation entries, the details ... 11/04/2002 Sarbjeet Singh 6. 5,00,000 6459 28/08/2002 Jagat Enterprises 7. 5,00,000 6809 05/09/2002 Shyam Fabrics Total 21,25,000 The Investigation Wing also recorded statements of above Shri Rajan Jassal, Perminder Singh and Raghubir Singh on 04.02.2004, 22.03.2005 and 22.03.2005 respectively. In their statements, they have

DCIT, New Delhi vs. M/S. Ajnara India Ltd., New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 2265/DEL/2012[2008-09]Status: DisposedITAT Delhi09 Nov 2016AY 2008-09

Bench: Shri G. D. Agrawal & Smt Suchitra Kamblei.T.A .No.-2265/Del/2012 (Assessment Year 2008-09)

Section 133ASection 143(1)Section 143(2)Section 68

3612/Del/2010 for Assessment Year 2007-08, the issue is identical. It is pertinent to note that on the basis of the report of Investigation Wing to the effect that applicant companies were not found existent at the given addresses and the directors were also not available at the addresses given ... After going through the order dated 10.12.2010 passed by the ITAT in the enquiry conducted by Investigation Wing, share application money received by the assessee during assessment year 2006-07 was treated by the Assessing Officer to be unexplained income of the assessee, and on an appeal, the same

Alliance Hotels, Mumbai vs. I.T.O. 12(1)(2), Mumbai

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

ITA 5111/MUM/2012[2009-10]Status: DisposedITAT Mumbai08 Nov 2016AY 2009-10

Bench: Hon’Ble S/Shri Joginder Singh (Jm) & Rajesh Kumar,(Am) आमकय अऩीर सं./I.T.A. No.4075/Mum/2011 (ननधधायण वषा / Assessment Year :2007-08) M/S Alliance Hotels, बनाम/ Asstt. Commissioner Of Income 121, City Terrace, Tax, Central Circle-12(1), Vs. W H Marg, Fort, Aayakar Bhavan, Mumbai-400001 M K Road, Mumbai-400020. (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) .. आमकय अऩीर सं./I.T.A. No.4739/Mum/2011 (ननधधायण वषा / Assessment Year :2007-08) बनाम/ Asstt. Commissioner Of Income M/S Alliance Hotels, Tax, Central Circle-12(1), 121, City Terrace, Vs. Aayakar Bhavan, W H Marg, Fort, M K Road, Mumbai-400001 Mumbai-400020. (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) ..

For Appellant: Shri Vijay Mehta
Section 143(1)Section 143(2)Section 143(3)Section 69Section 69C

during which certain loose papers which contained the details of cash receipts and payments were found and seized and were accordingly communicated by the Investigation Wing through Survey Report vide F.No.Addl./DIT(Inv.)/Unit-V/Survey Report/2007-08 dated 14.11.2007 to the AO. The AO after considering the survey report and submissions

Alliance Hotels, Mumbai vs. ACIT 12(1), Mumbai

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

ITA 5498/MUM/2011[2008-09]Status: DisposedITAT Mumbai08 Nov 2016AY 2008-09

Bench: Hon’Ble S/Shri Joginder Singh (Jm) & Rajesh Kumar,(Am) आमकय अऩीर सं./I.T.A. No.4075/Mum/2011 (ननधधायण वषा / Assessment Year :2007-08) M/S Alliance Hotels, बनाम/ Asstt. Commissioner Of Income 121, City Terrace, Tax, Central Circle-12(1), Vs. W H Marg, Fort, Aayakar Bhavan, Mumbai-400001 M K Road, Mumbai-400020. (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) .. आमकय अऩीर सं./I.T.A. No.4739/Mum/2011 (ननधधायण वषा / Assessment Year :2007-08) बनाम/ Asstt. Commissioner Of Income M/S Alliance Hotels, Tax, Central Circle-12(1), 121, City Terrace, Vs. Aayakar Bhavan, W H Marg, Fort, M K Road, Mumbai-400001 Mumbai-400020. (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) ..

For Appellant: Shri Vijay Mehta
Section 143(1)Section 143(2)Section 143(3)Section 69Section 69C

during which certain loose papers which contained the details of cash receipts and payments were found and seized and were accordingly communicated by the Investigation Wing through Survey Report vide F.No.Addl./DIT(Inv.)/Unit-V/Survey Report/2007-08 dated 14.11.2007 to the AO. The AO after considering the survey report and submissions

ACIT 12(1), Mumbai vs. Alliance Hotels, Mumbai

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

ITA 4739/MUM/2011[2007-08]Status: DisposedITAT Mumbai08 Nov 2016AY 2007-08

Bench: Hon’Ble S/Shri Joginder Singh (Jm) & Rajesh Kumar,(Am) आमकय अऩीर सं./I.T.A. No.4075/Mum/2011 (ननधधायण वषा / Assessment Year :2007-08) M/S Alliance Hotels, बनाम/ Asstt. Commissioner Of Income 121, City Terrace, Tax, Central Circle-12(1), Vs. W H Marg, Fort, Aayakar Bhavan, Mumbai-400001 M K Road, Mumbai-400020. (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) .. आमकय अऩीर सं./I.T.A. No.4739/Mum/2011 (ननधधायण वषा / Assessment Year :2007-08) बनाम/ Asstt. Commissioner Of Income M/S Alliance Hotels, Tax, Central Circle-12(1), 121, City Terrace, Vs. Aayakar Bhavan, W H Marg, Fort, M K Road, Mumbai-400001 Mumbai-400020. (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) ..

For Appellant: Shri Vijay Mehta
Section 143(1)Section 143(2)Section 143(3)Section 69Section 69C

during which certain loose papers which contained the details of cash receipts and payments were found and seized and were accordingly communicated by the Investigation Wing through Survey Report vide F.No.Addl./DIT(Inv.)/Unit-V/Survey Report/2007-08 dated 14.11.2007 to the AO. The AO after considering the survey report and submissions

Alliance Hotels, Mumbai vs. ACIT 12(1), Mumbai

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

ITA 4075/MUM/2011[2007-08]Status: DisposedITAT Mumbai08 Nov 2016AY 2007-08

Bench: Hon’Ble S/Shri Joginder Singh (Jm) & Rajesh Kumar,(Am) आमकय अऩीर सं./I.T.A. No.4075/Mum/2011 (ननधधायण वषा / Assessment Year :2007-08) M/S Alliance Hotels, बनाम/ Asstt. Commissioner Of Income 121, City Terrace, Tax, Central Circle-12(1), Vs. W H Marg, Fort, Aayakar Bhavan, Mumbai-400001 M K Road, Mumbai-400020. (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) .. आमकय अऩीर सं./I.T.A. No.4739/Mum/2011 (ननधधायण वषा / Assessment Year :2007-08) बनाम/ Asstt. Commissioner Of Income M/S Alliance Hotels, Tax, Central Circle-12(1), 121, City Terrace, Vs. Aayakar Bhavan, W H Marg, Fort, M K Road, Mumbai-400001 Mumbai-400020. (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) ..

For Appellant: Shri Vijay Mehta
Section 143(1)Section 143(2)Section 143(3)Section 69Section 69C

during which certain loose papers which contained the details of cash receipts and payments were found and seized and were accordingly communicated by the Investigation Wing through Survey Report vide F.No.Addl./DIT(Inv.)/Unit-V/Survey Report/2007-08 dated 14.11.2007 to the AO. The AO after considering the survey report and submissions

Om Machineries Pvt. Ltd vs. Commissioner of Income Tax V

ITA/176/2016HC Delhi08 Nov 2016
Section 132Section 68

accept their claim and give answer to the queries of this office and why the signatory of these companies have admitted before the investigation wing that they were only signing the documents on the behest of Sh. Tarun Goyal. f. Their Lordships in the case of Lovely Exports have dismissed