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Gujarat High Court

Amar Jewellers Limited vs Deputy Commissioner Of Income Tax on 30 August, 2017

Author: Akil Kureshi

Bench: Akil Kureshi, Biren Vaishnav

                  C/SCA/15925/2017                                             ORDER



                  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     SPECIAL CIVIL APPLICATION NO. 15925 of 2017

         ==========================================================
                     AMAR JEWELLERS LIMITED,....Petitioner(s)
                                   Versus
               DEPUTY COMMISSIONER OF INCOME TAX,....Respondent(s)
         ==========================================================
         Appearance:
         MR B S SOPARKAR, ADVOCATE for the Petitioner(s) No. 1
         ==========================================================

          CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
                 and
                 HONOURABLE MR.JUSTICE BIREN VAISHNAV

                                     Date : 30/08/2017


                                      ORAL ORDER

(PER : HONOURABLE MR.JUSTICE AKIL KURESHI)

1. Petitioner has challenged a notice issued by the  respondent­Assessing Officer to reopen the assessment  for the assessment year 2010­11.  Such notice has been  issued beyond a period of four years from the end of  the relevant assessment year.  The reasons recorded by  the   Assessing   Officer   referred   to   the   statements   of  one Anil Kumar Jain and Pravin Kumar Jain recorded by  the   investigation   wing   of   Mumbai   during   which   they  have   admitted   to   have   carried   out   the   business   of  accommodation entries in the name of various entities.  One   of   them   is   Shreeji   Trading   Company.     Reasons  Page 1 of 2 HC-NIC Page 1 of 2 Created On Sat Sep 09 08:56:08 IST 2017 C/SCA/15925/2017 ORDER further   records   that   from   the   Axis   bank   account   of  Shreeji Trading Company, the assessee had received a  sum   of   Rs.7,09,00,000/­  on  16.04.2009.     On   the   same  date, the assessee had debited such sum to Zaveri and  Company.     According   to   the   Assessing   Officer,   since  Shreeji Trading Company is operated by the persons who  have admitted to carry out accommodation entries, the  transaction   between   the   assessee   and   the   Shreeji  Trading Company was also bogus.  

2. NOTICE,  returnable on 20.09.2017.  Direct service  is permitted.  

(AKIL KURESHI, J.) (BIREN VAISHNAV, J.) ANKIT Page 2 of 2 HC-NIC Page 2 of 2 Created On Sat Sep 09 08:56:08 IST 2017