THE PR. COMMISSIONER OF INCOME TAX -CENTRAL-1 vs. FORUM SALES PVT. LTD.

2022 [Physical Hearing/Hybrid Hearing (as per request)] CM APPL. 55569/2022 in ITA 551/2022 CM APPL. 55597/2022 in ITA 554/2022

We are told that appeals concerning the same parties, involving Assessment Year (AY) 2013-14 and AY 2014-15 i.e., ITA 863/2019 and ITA 862/2019, in which notice has been issued, are listed before the court on 21.07.2023. 5. The above-captioned appeals concern AY 2011-12 in ITA 554/2022 and AY 2012-13 in ITA 551/2022. Inter alia, the Income Tax Appellate Tribunal [in short, “Tribunal”] has ruled against the appellant/revenue on the ground that no incriminating material was found qua the respondent/assessee.

In support of this conclusion, the Tribunal has relied upon CIT v. Kabul Chawla 380 ITR 573 and PCIT v. Meeta Gutgutia 395 ITR 526. 6. List the captioned appeals on 21.07.2023. 7. Furthermore, Mr Shlok Chandra will ascertain as to what steps were taken vis-à-vis entities referred to in paragraph 6 of the order passed by the CIT(Appeals) dated 28.02.2018; these entities being: Jagatjit Industries Ltd.; M/s Hari Mohan Enterprises; M/s Bajrang Traders; M/s Guru Nanak Traders, and M/s Shivam Enterprises.