How many judgments cite 1. Toby Consultants (P.) Ltd. v. CIT?

23 judgments on BharatTax cite 1. Toby Consultants (P.) Ltd. v. CIT (324 ITR 338), spanning 2017 to 2025.

1. Toby Consultants (P.) Ltd. v. CIT

Q: Which sections of the Income Tax Act does 1. Toby Consultants (P.) Ltd. v. CIT come up under?

It is most often cited in judgments turning on Section 1961, Section 68, Section 143(3), Section 68 of the Income Tax Act, Section 115BBE, Section 132.

324 ITR 338High Court2010#5036 most cited

What is 1. Toby Consultants (P.) Ltd. v. CIT authority for?

An assessee fails to establish the genuineness of transactions and the creditworthiness of creditors when directors who advanced huge unsecured loans are not men of means and the transaction involves no interest, supporting addition under Section 68.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,421 Indian tax judgments — from 2017 to 2025.

Also referred to as

Toby Consultants (P.) Ltd. v. CIT · 324 ITR 338 · Section 68 · Section 143(3) · cash credits · unexplained cash credit · share application money · creditworthiness of creditor · genuineness of transaction · addition u/s 68

Sections most often in play

Section 1961 Section 68 Section 143(3)Section 68 of the Income Tax Act Section 115BBE Section 132 Section 133(6)Section 133(6) of the Income Tax Act

Issues it is cited on

creditworthiness of the creditor genuineness of the transaction share application money addition u/s 68 section 68 unexplained cash credit previous year section 142(1)person company section 25 section 13

Judgments citing 1. Toby Consultants (P.) Ltd. v. CIT

DCIT, Circle 4(2), New Delhi vs. Ms Communique Marketing Solutions Pvt Ltd, New Delhi

In the result, the appeal of Revenue is dismissed and cross-objection of Assessee is allowed

ITA 4762/DEL/2024[2017-18]Status: DisposedITAT Delhi07 Nov 2025AY 2017-18

Bench: Shri S Rifaur Rahman & Shri Vimal Kumarassessment Year: 2017-18 Deputy Commissioner Of Income Vs. Ms Commmunique Marketing Tax, Circle 4(2), Solutions (P) Ltd., 5407, Arya Samaj New Delhi. Road, Karol Bagh, New Delhi-110005 Pan :Aaccc3432F (Appellant) (Respondent)

Section 115Section 115BSection 142(1)Section 143(1)Section 143(2)Section 250Section 37Section 68

…detailed reasoning of Ld. Assessing Officer. Ld. CIT(A) deleted the Ld. AO order merely repayment basis and without considering the detailed facts under Section 68 of the Ld. AO order. Reliance was placed on the following decisions: (i) Toby Delhi 2009 [2010] 324 ITR 338 (Delhi) Consultants High Court (P) Ltd. Vs CIT (ii) Mangilal Madras 2009 [2009] 315 ITR 105 Jain Vs. High Court (Madras)/[2010] 229 CTR 183 ITO (Madras) (iii) Sanraj Delhi High 2016 2016-TIOL-316-HC-DEL-IT Engineering Court Pvt. Lid. Vs CIT (iv) PCIT Vs Delhi High 2017 [2017] 85 (Delhi)/[2017] 250 Bikram Court Taxman 273 (Delhi)/[2017] 399 Singh…

Rohtas Rawat, Mahendergarh vs. ITO, Ward-2, Narnaul

In the result, the appeal of the assessee is partly allowed in above terms

ITA 648/DEL/2019[2013-14]Status: DisposedITAT Delhi14 May 2025AY 2013-14

Bench: : Shri Satbeer Singh Godara & Smt. Annapurna Guptaआयकर अपील सं./I.T.A. No. 648/Del/2019 (िनधा"रण वष" / Assessment Year : 2013-14) बनाम/ Rohtasrawat Income Tax Officer Village-Nangal Soda, Po- Ward-2, Narnaul Vs. Thanawas, Narnaul, Haryana, Pin: 123023 "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Bggpr0860J (Appellant) .. (Respondent) अपीलाथ" ओर से/Appellant By : Shri Ankit Kumar & Shri Parth Singhal, Advocate ""यथ" क" ओर से/Respondentby: Ms Harpret Kaur Hansra, Sr.Dr

For Appellant: Shri Ankit Kumar & shri ParthFor Respondent: Ms Harpret Kaur Hansra, Sr.DR

Section 250Section 68

…editworthiness of the creditors. The following decisions support my finding that as the assessee failed to establish the genuineness of transactions and creditworthiness of creditors and his plea cannot be accepted- 1. Toby Consultants (P.) Ltd. Vs CIT [2010] 324 ITR 338 (Delhi) where Hon'ble Delhi High Court held that where assessee-company had shown in books unsecured loans of Rs. 2,68 crores and Rs. 2.45 crores from its two directors and it was explained that money belonged to its own entity and was routed through directors and Tribunal found that directors who advanced loan were admittedly not at all men of m…

Surabhi Entertainment Private Limited ( Previously Known As Pearls Entertainment Private Limited), New Delhi vs. DCIT, Circle-24(2), New Delhi

In the result, this appeal stands dismissed on merit

ITA 9736/DEL/2019[2011-12]Status: DisposedITAT Delhi03 Sept 2024AY 2011-12

Bench: Shri Kul Bharat & Shri Avdhesh Kumar Mishra

Section 132Section 143(3)Section 147Section 148Section 234ASection 68

…om India Pvt. Ltd. 2018-TIOL-1983(Mum.), 11. Seema Jain [2018] 96 taxmann.com 307 (Del), 12. Bikram Singh 399 ITR 407 (Del), 13. Sidharth Export [2019] 112 taxmann.com 193 (Del), 14. Krishna Kumar Sethi 92 taxmann.com 324 (Del), 15. Toby Consultants (P.) Ltd. 324 ITR 338 (Del) and 16. Sanraj Engineering Pvt. Ltd. (ITA 79/2016) (Del). 8. We have heard the Ld. Sr. DR at length and perused the case record and the above case laws. The sole issue for our consideration here is the taxability of the credits/share application money and commission expenditure for obtaining the share application money. We find force in th…

M/S. Qns Castings Pvt. Ltd., Muzaffarnagar vs. ITO, Muzaffarnagar

In the result, the appeal of the assessee is dismissed

ITA 3554/DEL/2017[2012-13]Status: DisposedITAT Delhi26 Jul 2024AY 2012-13

Bench: Shri Kul Bharat & Shri Avdhesh Kumar Mishra

Section 133(6)Section 143(3)Section 250(4)Section 68

…), vii. Sitaram Ramchanddas Patel [2018] 95 taxmann.com 290 (Guj), viii. Mangi Lal 315 ITR 105 (Mad), 10 QNS Castings Pvt. Ltd. ix. Pavankumarm Sanghvi 90 taxmann.com 386 (Guj), x. Upendra Singh Raghav 88 taxmann.com 95 (Alld), xi. Toby Consultants (P.) Ltd. 324 ITR 338 (Del), xii. Sanraj Engineering Pvt. Ltd. (ITA 79/2016) (Del), xiii. N.R.Portfolio Pvt. Ltd. in ITA No. 134/2012 dated 21.12.2012 xiv. Precision Finance (P.) Ltd. 208 ITR 465 (Cal). 7. Heard the Ld. DR at length and perused the case record and the above case laws. The sole issue for our consideration here is the taxability of the cash credits/shar…

Mr. Rajesh Madan, Delhi vs. ITO, New Delhi

The appeal is partly allowed as above for statistical purposes

ITA 2747/DEL/2017[2012-13]Status: DisposedITAT Delhi12 Jul 2024AY 2012-13

Bench: Shri Kul Bharat & Shri Avdhesh Kumar Mishra

Section 133(6)Section 143(3)Section 68

…the Hon’ble Supreme Court on 22.01.2013, ii. Seema Jain [2018] 96 taxmann.com 307 (Del), iii. Bikram Singh 399 ITR 407 (Del), iv. Sidharth Export [2019] 112 taxmann.com 193 (Del), v. Krishna Kumar Sethi 92 taxmann.com 324 (Del), vi. Toby Consultants (P.) Ltd. 324 ITR 338 (Del), vii. Sanraj Engineering Pvt. Ltd. (ITA 79/2016) (Del), viii. N. R. Portfolio Pvt. Ltd. in ITA No. 134/2012 dated 21.12.2012 and 7. Heard the Ld. Sr. DR at length and perused the case record and the above case laws. The sole issue for our consideration here is the taxability of the cash credit. We find force in the argument of the Ld. Sr. D…

DCIT, Circle-3(1), New Delhi vs. Artex Knitting Inds. P.Ltd, New Delhi

In the result, the appeal of Revenue is allowed for statistical purposes

ITA 647/DEL/2020[2016-17]Status: DisposedITAT Delhi22 May 2024AY 2016-17

Bench: Ms. Madhumita Roy & Shri Avdhesh Kumar Mishra

Section 68

…ann.com 324 (Del), vii.Sitaram Ramchanddas Patel Vs ITO [2018] 95 taxmann.com 290 (Guj), viii. Mangi Lal 315 ITR 105 (Mad), ix.Pavankumarm Sanghvi [2018] 90 taxmann.com 386 (Guj), x. Upendra Singh Raghav 88 taxmann.com 95 (Alld), xi.Toby Consultants (P.) Ltd. 324 ITR 338 (Del), xii. Sanraj Engineering Pvt. Ltd. (ITA 79/2016) (Del), xiii. N.R.Portfolio Pvt. Ltd. in ITA No. 134/2012 dated 21.12.2012 and xiv. Precision Finance (P.) Ltd. 208 ITR 465 (Cal). 8. Heard the Ld. Sr. DR at length and perused the case record and the above case laws. The sole issue for our consideration here is the Page 6 of 11 taxability of…

M/S. Bmm Ispat Limited, Hospet vs. Assistant Commissioner of Income Tax, Circle-1(1)(2), Bangalore

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

ITA 381/BANG/2023[2016-17]Status: DisposedITAT Bangalore24 Jan 2024AY 2016-17

Bench: Shri George George K. & Shri Chandra Poojariassessment Year: 2016-17

For Appellant: Shri K.R. Pradeep & Ms. Giriji G.P., A.RsFor Respondent: Shri Senthil Kumar N., D.R

Section 115BSection 142(1)Section 143(2)Section 234BSection 250Section 68Section 92C

…ed in to to. He relied on the following judgements: 1) Decision of Hon’ble Bombay High Court in the case of Orient Trading Co. Ltd. Vs. CIT (1963) 49 ITR 723 2) Decision of the Hon’ble High Court of Delhi in the case of Toby Consultant (P) Ltd. Vs. CIT (2010) 324 ITR 338 3) Decision of the Hon’ble High Court of Delhi in the case of PCIT Vs. Bikram Singh (2017) 399 ITR 407. 4) Decision of the Hon’ble High Court of Gujarat in the case of Pawankumar M. Sanghvi Vs. ITO (2018) 404 ITR 601. 5) Decision of the Hon’ble High Court of Gauhati in the case of United Nemi Chand Kothari Vs. CIT & Anr. (2003) 264 ITR 254. 6) De…

Omm Shree Realcon Pvt. Ltd, Bhubaneswar vs. Pr.CIT-1, Bhubaneswar

In the result, appeal of the assessee stands allowed

ITA 97/CTK/2023[2018-19]Status: DisposedITAT Cuttack28 Jun 2023AY 2018-19

Bench: Before S/Shri George Mathan, Judicial & And Rajesh Kumarassessment Year : 2018-19 Om Shree Realcon Pvt Ltd., Om Shree Realcon Pvt Ltd., Vs. Pr. Cit- Bhubaneswar Bhubaneswar-1 Plot No.418, Forest Park, 8, Forest Park, Bhubaneswar. Bhubaneswar. Pan/Gir No. Pan/Gir No.Aabco 3118 P (Appellant (Appellant) .. ( Respondent Respondent) Assessee By : Shri S.K.Sarangi, Ca S.K.Sarangi, Ca Revenue By : Shri M.K.Gautam, Pr. Cit (Osd) Pr. Cit (Osd) Date Of Hearing : 28 /0 06/2023 Date Of Pronouncement : 28 /0 /06/2023 O R D E R Per Bench

For Appellant: Shri S.K.Sarangi, CAFor Respondent: Shri M.K.Gautam, Pr. CIT (OSD)

Section 143(3)Section 2(22)(e)Section 263Section 68

…ness of the creditor must be proved. The credit reflected in the bank account of Ms. Jasmine Kochhar Kapoor, is not explained, as a result her credit worthiness is not proved". 15. The Hon'ble Delhi High Court in the case of Toby Consultants (P.) Ltd. vs. CIT(324 ITR 338) held that where assessee-company had shown in books unsecured loans of Rs. 2.68 crores and Rs. 2.45 crores from its two directors and it was explained that money belonged to its own entity and was routed through directors and Tribunal found that directors who advanced loan were admittedly not at all men of means for advancing such huge amount of…

Poddar Finin Cosultancy Pvt.Ltd, Raigad vs. Income-Tax Officer, Ward - 3, Panvel

Appeal is dismissed in above terms

ITA 1007/PUN/2018[2014-15]Status: DisposedITAT Pune23 Sept 2022AY 2014-15

Bench: Shri S.S.Godara, Jm & Shri Dr. Dipak P. Ripote, Am आयकर अपील सं. / Ita No.1007/Pun/2018 धनधाारण वषा / Assessment Year : 2014-15

For Appellant: NoneFor Respondent: Shri Sardar Singh Meena

Section 143Section 68

…through the banking channel, does not establish the genuineness of transactions. Loan entries are generally masked to pump in black money into banking channels and such practices continue to plague Indian economy. 3. Toby Consultants (P.) Ltd. Vs CIT (2010) 324 ITR 338 (Delhi) -where Hon'ble Delhi High Court held that where assessee-company had shown in books unsecured loans of Rs. 2.58 crores and Rs. 2.45 crores from its two directors and it was explained that money belonged to its own entity and was routed through directors and Tribunal found that directors who advanced loan were admittedly not at all men of…

Vinod Kumar Gupta, Uttarpradesh vs. Circle-1(1)(1), Meerut

In the result, the appeal of the assessee is allowed

ITA 664/DEL/2022[2014-15]Status: DisposedITAT Delhi30 Aug 2022AY 2014-15

Bench: Dr. B. R. R. Kumarsh. Anubhav Sharma

For Appellant: Sh. Salil Kapoor, Adv. &For Respondent: Sh. Surender Pal, CIT DR

Section 131Section 133(6)Section 143(3)Section 254Section 263

…through the banking channel, does not establish the genuineness of transactions. Loan entries are generally masked to pump in black money into banking channels and such practices continue to plague Indian economy. 1. Toby Consultants (P.) Ltd. Vs CIT [2010] 324 ITR 338 (Delhi) where Hon’ble Delhi High Court held that where assessee-company had shown in books unsecured loans of Rs. 2.68 crores and Rs. 2.45 crores from its two directors and it was explained that money belonged to its own entity and was routed through directors and Tribunal found that directors who advanced loan were admittedly not at all men of…

M/S. Mall Hotel Ltd., New Delhi vs. ITO, New Delhi

ITA 2688/DEL/2014[2006-07]Status: DisposedITAT Delhi31 May 2022AY 2006-07

Bench: Sh. G.S.Pannu, Hon’Ble & Sh. Anubhav Sharmam/S. Mall Hotel Ltd., Vs. The Commissioner Of Income D-893, New Friends Colony, Tax (Appeals), New Delhi Ix, New Delhi Pan : Aadcm3128R (Appellant) (Respondent)

Section 131Section 142(1)Section 144Section 250(6)Section 68

…. Ltd. vs. DCIT 2018-TIOL-1983-HC- MUM-IT 2. Seema Jain vs. ACIT [2018] 96 taxmann.com 307 (Delhi) 3. PCIT vs. Bikram Singh [2017] 85 taxmann.com 104 (Delhi)/[2017] 250 Taxman 273 (Delhi)/[2017] 399 ITR 407 (Delhi) 4. Toby Consultants (P.) Ltd. vs. CIT [2010] 324 ITR 338 (Delhi) 5. Sanraj Engineering Pvt. Ltd. vs. CIT (ITA 79/2016) (Delhi) 6. CIT vs. Precision Finance (P.) Ltd. [1995] 82 Taxman 31 (Calcutta)/ [1994] 208 ITR 465 (Calcutta)/[1994] 121 CTR 20 (Calcutta) 4.1 On the other hand, Ld. DR submitted that the trail of transaction were duly examined by the ld. CIT(A) to hold that unaccounted money was infuse…

M/S. Hindustan Sports Club Ltd., New Delhi vs. ITO, New Delhi

In the result, appeal of the Assessee is dismissed

ITA 5487/DEL/2013[2005-06]Status: DisposedITAT Delhi31 Oct 2019AY 2005-06

Bench: Shri Amit Shukla & Shri Anadee Nath Misshra

For Appellant: Shri Ankit Gupta, AdvFor Respondent: Shri Janardan Das, Sr. DR

Section 143(3)Section 68

…e was placed on the following case laws: • Seema Jain vs. ACIT [2018] 96 taxmann.com 307 (Delhi) • PCIT Vs Bikram Singh [ITA No. 55/2017] (Delhi) • Sitaram Ramchanddas Patel Vs ITO[2018] 95 taxmann.com 290 (Gujarat) • Toby Consultants (P.) Ltd. Vs CIT [2010] 324 ITR 338 (Delhi) • Sanraj Engineering Pvt. Ltd. Vs CIT (ITA 79/2016) (Delhi) Page 16 of 20 ITA No.- 5487/Del/2013. M/s Hindustan Sports Club Ltd. • Naresh Chandra Jain Vs CIT (ITA No. 335 of 2009) (Allahabad) • CIT Vs Precision Finance (P.) Ltd. [1995] 82 Taxman 31 (Calcutta)/ [1994] 208 ITR 465 (Calcutta)/ [1994] 121 CTR 20 (Calcutta) (D.2) At the ti…

Lexplosion Solution Pvt. Ltd., New Delhi vs. ITO, Ward- 15(2), New Delhi

In the result, the appeal filed by the assessee is partly allowed for statistical purpose

ITA 7762/DEL/2018[2013-14]Status: DisposedITAT Delhi16 May 2019AY 2013-14

Bench: Sh. R.K Pandaassessment Year: 2009-10 M/S. Shishya Edutech (P) Ltd. Ito 4346/4-C, 1St Floor, Ansari Vs Ward – 23(2) Road, Daryaganj, New Delhi New Delhi -02 C/O Shri S. K. Sahpathi House No.579, Sector -16A, Faridabad -121002 Pan No. Aahcs9225R (Appellant) (Respondent)

Section 131Section 143Section 147Section 148Section 151

…ann.com 458, 220 Taxman 165) 6. Suman Gupta Vs. CTI (2013 – LL- 0122-69) (Supreme Court) 7. PCIT Vs. Bikram Singh [ITA No.55/2017] (Delhi) 8. Blessing Construction Vs. ITO [2013] 32 taxmann.com366 (Gujarat) /[2013] 9. Toby Consultants (P.) Ltd. Vs. CIT [2010] 324 ITR 338 (Delhi) 10. Sanraj Engineering Pvt. Ltd. Vs. CIT (ITA 79/2016) (Delhi) 11. PCIT Vs. Paramount Communication (P.) Ltd. (2017- TIOL-253 – SC-IT) 12. PCIT Vs. Paramount Communication (P.) Ltd. [2017] 79 taxmann.com409 (Delhi) [2017] 392 ITR 444 (Delhi) 13. Indu Lata Rangwalal Vs. DCIT [2017] 80 taxmann.com 102 (Delhi)/[2016] 384 ITR 337 (Delhi)/[201…

Shishya Edutech Pvt. Ltd., New Delhi vs. ITO, Ward- 23(2), New Delhi

In the result, the appeal filed by the assessee is partly allowed for statistical purpose

ITA 7726/DEL/2017[2009-10]Status: DisposedITAT Delhi01 Apr 2019AY 2009-10

Section 131Section 143Section 147Section 148Section 151

ACIT, New Delhi vs. M/S. Montage Enterprises Pvt. Ltd., New Delhi

In the result, the appeal of the Revenue is partly allowed

ITA 4014/DEL/2011[2007-08]Status: DisposedITAT Delhi14 Jan 2019AY 2007-08

Bench: Shri Before Shri G.D. Agrawal, Before Shri Before Shri G.D. Agrawal, G.D. Agrawal, Vice G.D. Agrawal, Vice & And & Shri K. Narasimha Chary Shri K. Narasimha Charyshri K. Narasimha Chary Shri K. Narasimha Chary

For Appellant: Ms. Paramita M. Biswas, CIT-DRFor Respondent: Shri M.P. Rastogi, Advocate

…-LL-0122-69)(Supreme Court). (ii) PCIT Vs. Bikram Singh – ITA No.55/2017 (Delhi). 17 ITA-4014/Del/2011 (iii) Blessing Construction Vs. ITO – (2013) 32 taxmann.com 366 (Gujarat)/(2013) 214 Taxman 645 (Gujarat). (iv) Toby Consultants (P) Ltd. Vs. CIT – (2010) 324 ITR 338 (Delhi). (v) Sanraj Engineering Pvt.Ltd. Vs. CIT – ITA No.79/2016 (Delhi). (vi) Naresh Chandra Jain Vs. CIT – ITA No.335 of 2009 (Allahabad). (vii) CIT Vs. Precision Finance (P) Ltd. – (1995) 82 Taxman 31 (Calcutta)/(1994) 208 ITR 465 (Calcutta)/(1994) 121 CTR 20 (Calcutta). 18. The learned counsel for the assessee, on the other hand, relied upo…

DCIT, New Delhi vs. Sh. Sumit Mittal, New Delhi

ITA 6123/DEL/2014[2008-09]Status: DisposedITAT Delhi12 Jul 2018AY 2008-09

Bench: Shri H.S. Sidhu & Shri Prashant Maharishi

For Appellant: Sh. Ved Jain, Adv., Sh. AshishFor Respondent: Sh. S.S. Rana, CIT(DR)

Section 132Section 132(1)Section 139(1)Section 142(1)Section 153ASection 276CSection 68

…hrough the banking channel, does not establish the genuineness of transactions. Loan entries are generally masked to pump in black money into banking channels and such practices continue to plague Indian economy. 2. Toby Consultants (P.) Ltd. Vs CIT [2010] 324 ITR 338 (Delhi) where Hon'ble Delhi High Court held that where assessee-company had shown in books unsecured loans of Rs. 2.68 crores and Rs. 2.45 crores from its two directors and it was explained that money belonged to its own entity and was routed through directors and Tribunal found that directors who advanced loan were admittedly not at all men…

DCIT, New Delhi vs. Sh. Sumit Mittal, New Delhi

ITA 6122/DEL/2014[2007-08]Status: DisposedITAT Delhi12 Jul 2018AY 2007-08

Bench: Shri H.S. Sidhu & Shri Prashant Maharishi

For Appellant: Sh. Ved Jain, Adv., Sh. AshishFor Respondent: Sh. S.S. Rana, CIT(DR)

Section 132Section 132(1)Section 139(1)Section 142(1)Section 153ASection 276CSection 68

DCIT (Ltu), New Delhi vs. M/S. Simplex Engineering& Foundry Works Pvt. Ltd., New Delhi

In the result ground No. 2 of the appeal of the revenue is dismissed

ITA 5271/DEL/2013[2009-10]Status: DisposedITAT Delhi13 Dec 2017AY 2009-10

Bench: Shri H.S.Sidhu & Shri Prashant Maharishidcit(Ltu), Vs. Simplex Engineering & Foundry Nbcc Plaza, Pushp Vihar, Sector-Iii, Works Pvt. Ltd, New Delhi 1503, Hemkunt Tower, 98, Nehru Palace, New Delhi Pan:Aabcs4930P (Appellant) (Respondent)

For Appellant: Shri MP Rastogi, AdvFor Respondent: Shri SS Rana, CIT DR

Section 133(6)Section 68

…to be upheld. He submitted a written note relying on the several decision of the various courts as under:- i. Suman Gupta versus CIT 2013 – LL – 0122 – 69 – HC ii. Blessing Constructions VS. ITO 32 taxman.com 366 iii. Tobby Consultants Private Limited VS. CIT 324 ITR 338 iv. Sun Raj Engineering Private Limited Vs CIT (ITA 79/2016) (Delhi) v. Naresh Chander Jain Vs. CIT (ITA No. 335 of 2009) (Allahabad) 6. The Ld. authorised representative submitted a paper book containing 117 pages and referred to the various papers with respect to the creditors for which the addition has been made by the Ld. Assessing Officer.…

Satluj Shiksha Samiti, Haryana vs. ACIT, Haryana

In the result, Assessee’s appeal is dismissed

ITA 777/DEL/2016[2011-12]Status: DisposedITAT Delhi29 Sept 2017AY 2011-12

Bench: Shri H.S. Sidhu & Shri Prashant Maharishiassessment Year: 2011-12

For Appellant: Sh. V.M. Chaurasia, CAFor Respondent: Sh. Koushlendra Tiwari, Sr. DR

Section 10Section 142(1)Section 143(1)Section 143(2)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘G’ : NEW DELHI) BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Assessment Year: 2011-12 SATLUJ SHIKSHA SAMITI, VS. ACIT, CIRCLE-REWARI VILLAGE BERLI KALAN, AAYAKAR BHAWAN, PO-MOSEPUR, REWARI DISTT. REWARI, HARYANA - 123401 (PAN: AABAS8469H) (APPELLANT) (RESPONDENT) Assessee by : Sh. V.M. Chaurasia, CA Revenue by : Sh. Koushlendra Tiwari, Sr. DR ORDER PER H.S. SIDHU, JM The Assessee has filed the Appeal against the Order dated 27.1.2016 of the Ld. CIT(A), Rohtak pertaining to assessment year 2012-13 on the foll…

Smt. Shalini Goyal, New Delhi vs. ACIT, New Delhi

In the result, both the Revenue’s Appeals stand dismissed

ITA 466/DEL/2014[2010-11]Status: DisposedITAT Delhi19 May 2017AY 2010-11

Bench: Shri H.S. Sidhu & Shri Prashant Maharishi

For Appellant: NoneFor Respondent: Sh. S.S. Rana, CIT(DR)

Section 132Section 142(1)Section 143(2)Section 153A

…the contents of the written submission are reproduced hereunder:- “Sub: Written Submission in the above case- reg. In the above case, it is humbly submitted that the following decisions may kindly be considered: 1. Toby Consultants (P.) Ltd. Vs cn [2010] 324 ITR 338 (Delhi) where Hon'ble Delhi High Court held that where assessee-company had shown in books unsecured loans of Rs. 2.68 crores and Rs. 2.45 crores from its two directors and it was explained that money belonged to its own entity and was routed through directors and Tribunal found that directors who advanced loan were admittedly not at all men…