ACIT, CENTRAL CIRCLE-1, NEW DELHI vs. SAHARA INDIA COMMERCIAL CORP. LTD, LUCKNOW

ITA 4855/DEL/2017Status: DisposedITAT Delhi23 December 2025AY 2010-11Bench: SHRI VIKAS AWASTHY (Judicial Member), SHRI S RIFAUR RAHMAN (Accountant Member)49 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal decided various issues including disallowance of interest expenses, expenses unsupported by bills, and notional income. For some assessment years, the appeals were partly allowed, while for others, they were dismissed or allowed based on the specific grounds.

What were the facts?

The assessee, Sahara India Commercial Corporation Ltd., engaged in various businesses, filed returns declaring losses. The Assessing Officer made additions and disallowances, leading to appeals before the CIT(A) and subsequently the ITAT. The appeals involved multiple assessment years and cross-appeals from both the assessee and the Revenue.

What were the issues?

The key issues revolved around the disallowance of various expenses, including interest, and the addition of notional income by the revenue authorities, and whether these disallowances and additions were justified based on the facts and relevant provisions of the Income Tax Act.

Which sections of the Income-tax Act were involved?

Section 142(2A),Section 40A(3),Section 40(a)(ia),Section 40A(2)(b),Section 14A

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(17)Show list

Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.

आयकर अपीलीय अधिकरण धिल्ली पीठ “ए”, धिल्ली श्री धिकास अिस्थी, न्याधयक सिस्य एिं श्री एस रिफौि िहमान, लेखाकार सिस्य के समक्ष IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A”, DELHI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI S RIFAUR RAHMAN, ACCOUNTANT MEMBER आअसं.1977/धिल्ली/2013(नि.व. 2009-10) Sahara India Commercial Corporation Ltd., Sahara India Sadan, 2A, Shakespeare Sarani, Kolkata 700071 ...... अपीलार्थी/Appellant PAN: AADCS-6118-F बिाम Vs. Deputy Commissioner of Income Tax, Central Circle-6, R. No. 334, E-2, ARA, ..... प्रनिवादी/Respondent Centre Jhandewalan Extn. New Delhi आअसं.4728, 2795, 4729, 4730 और 4731/धिल्ली/2017(नि.व. 2010-11 से 2014-15) ITA Nos. 4728, 2795, 4729, 4730 & 4731/Del/2017 (A.Y. 2010-11 to 2014-15) आअसं.1893/धिल्ली/2018(नि.व. 2015-16) Sahara India Commercial Corporation Ltd., Sahara India Sadan, 2A, Shakespeare Sarani, Kolkata 700071 ...... अपीलार्थी/Appellant PAN: AADCS-6118-F बिाम Vs. Assistant Commissioner of Income Tax, Central Circle-1, 3rd Floor, ARA Centre, E-2, ..... प्रनिवादी/Respondent Jhandewalan Extn. New Delhi 110055

2 Sahara India Commercial Corporation Ltd. ITA No. 1977/DEL/2013 (A.Y.2009-10) & Other Appeals आअसं.2620 /धिल्ली

The order continues below.

Read the full judgment

A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.

See plans and prices

The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.

More judgments on Section 142(2A)

All 676 judgments and leading authorities on Section 142(2A) →

Recent GST High Court judgments

Search GST case law →