13 SOT 208 (DELHI); Amarjit Singh Bakshi (HUF) v. Assistant Commissioner of Income

85 ITD 13Income Tax Appellate Tribunal2003#8555 most cited

What is 13 SOT 208 (DELHI); Amarjit Singh Bakshi (HUF) v. Assistant Commissioner of Income authority for?

The Tribunal, in assessing the facts and circumstances, can consider the submission of the appellant and the assessment order.

13

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2018.

Also referred to as

Amarjit Singh Bakshi HUF v ACIT · 13 SOT 208 Delhi · assessment order · submission of appellant · facts and circumstances · ITAT · case law · tax assessment

Judgments citing 13 SOT 208 (DELHI); Amarjit Singh Bakshi (HUF) v. Assistant Commissioner of Income

ACIT, Central Circle- 26, New Delhi vs. Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi

The appeal of the revenue is dismissed

ITA 1470/DEL/2018[2015-16]Status: DisposedITAT Delhi06 Sept 2018AY 2015-16

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…Commissioner of Income-tax ITA No. 58 of 2001 (Bombay HC); i. Multitex Filtration Engineers (P.) Ltd v. Deputy Commissioner of Income Circle-5(1), New Delhi [2007] 13 SOT 208 (DELHI); Amarjit Singh Bakshi (HUF) v. Assistant Commissioner of Income- tax [2003] 85 ITD 13 (Delhi) ™ 8.2 I have considered the facts and circumstances of the case, submission of the appellant and perused the assessment order. I find that Sh. Vijay Mannan was one of the employees of the appellant company. He stated that the loan was received from the bank which was given to the company. On perusal of the facts, that G.D. Foods Manufacturi…

ACIT, Central Circle- 26, New Delhi vs. Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi

The appeal of the revenue is dismissed

ITA 1469/DEL/2018[2014-15]Status: DisposedITAT Delhi06 Sept 2018AY 2014-15

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…Commissioner of Income-tax ITA No. 58 of 2001 (Bombay HC); i. Multitex Filtration Engineers (P.) Ltd v. Deputy Commissioner of Income Circle-5(1), New Delhi [2007] 13 SOT 208 (DELHI); Amarjit Singh Bakshi (HUF) v. Assistant Commissioner of Income- tax [2003] 85 ITD 13 (Delhi) ™ 8.2 I have considered the facts and circumstances of the case, submission of the appellant and perused the assessment order. I find that Sh. Vijay Mannan was one of the employees of the appellant company. He stated that the loan was received from the bank which was given to the company. On perusal of the facts, that G.D. Foods Manufacturi…

ACIT, Central Circle- 26, New Delhi vs. Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi

The appeal of the revenue is dismissed

ITA 1467/DEL/2018[2012-13]Status: DisposedITAT Delhi06 Sept 2018AY 2012-13

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…Commissioner of Income-tax ITA No. 58 of 2001 (Bombay HC); i. Multitex Filtration Engineers (P.) Ltd v. Deputy Commissioner of Income Circle-5(1), New Delhi [2007] 13 SOT 208 (DELHI); Amarjit Singh Bakshi (HUF) v. Assistant Commissioner of Income- tax [2003] 85 ITD 13 (Delhi) ™ 8.2 I have considered the facts and circumstances of the case, submission of the appellant and perused the assessment order. I find that Sh. Vijay Mannan was one of the employees of the appellant company. He stated that the loan was received from the bank which was given to the company. On perusal of the facts, that G.D. Foods Manufacturi…

ACIT, Central Circle- 26, New Delhi vs. Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi

The appeal of the revenue is dismissed

ITA 1466/DEL/2018[2011-12]Status: DisposedITAT Delhi06 Sept 2018AY 2011-12

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…Commissioner of Income-tax ITA No. 58 of 2001 (Bombay HC); i. Multitex Filtration Engineers (P.) Ltd v. Deputy Commissioner of Income Circle-5(1), New Delhi [2007] 13 SOT 208 (DELHI); Amarjit Singh Bakshi (HUF) v. Assistant Commissioner of Income- tax [2003] 85 ITD 13 (Delhi) ™ 8.2 I have considered the facts and circumstances of the case, submission of the appellant and perused the assessment order. I find that Sh. Vijay Mannan was one of the employees of the appellant company. He stated that the loan was received from the bank which was given to the company. On perusal of the facts, that G.D. Foods Manufacturi…

ACIT, Central Circle- 26, New Delhi vs. Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi

The appeal of the revenue is dismissed

ITA 1465/DEL/2018[2010-11]Status: DisposedITAT Delhi06 Sept 2018AY 2010-11

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…Commissioner of Income-tax ITA No. 58 of 2001 (Bombay HC); i. Multitex Filtration Engineers (P.) Ltd v. Deputy Commissioner of Income Circle-5(1), New Delhi [2007] 13 SOT 208 (DELHI); Amarjit Singh Bakshi (HUF) v. Assistant Commissioner of Income- tax [2003] 85 ITD 13 (Delhi) ™ 8.2 I have considered the facts and circumstances of the case, submission of the appellant and perused the assessment order. I find that Sh. Vijay Mannan was one of the employees of the appellant company. He stated that the loan was received from the bank which was given to the company. On perusal of the facts, that G.D. Foods Manufacturi…

ACIT, Central Circle- 26, New Delhi vs. Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi

The appeal of the revenue is dismissed

ITA 1464/DEL/2018[2009-10]Status: DisposedITAT Delhi06 Sept 2018AY 2009-10

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…Commissioner of Income-tax ITA No. 58 of 2001 (Bombay HC); i. Multitex Filtration Engineers (P.) Ltd v. Deputy Commissioner of Income Circle-5(1), New Delhi [2007] 13 SOT 208 (DELHI); Amarjit Singh Bakshi (HUF) v. Assistant Commissioner of Income- tax [2003] 85 ITD 13 (Delhi) ™ 8.2 I have considered the facts and circumstances of the case, submission of the appellant and perused the assessment order. I find that Sh. Vijay Mannan was one of the employees of the appellant company. He stated that the loan was received from the bank which was given to the company. On perusal of the facts, that G.D. Foods Manufacturi…

Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 26, New Delhi

The appeal of the revenue is dismissed

ITA 1190/DEL/2018[2011-12]Status: DisposedITAT Delhi06 Sept 2018AY 2011-12

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…Commissioner of Income-tax ITA No. 58 of 2001 (Bombay HC); i. Multitex Filtration Engineers (P.) Ltd v. Deputy Commissioner of Income Circle-5(1), New Delhi [2007] 13 SOT 208 (DELHI); Amarjit Singh Bakshi (HUF) v. Assistant Commissioner of Income- tax [2003] 85 ITD 13 (Delhi) ™ 8.2 I have considered the facts and circumstances of the case, submission of the appellant and perused the assessment order. I find that Sh. Vijay Mannan was one of the employees of the appellant company. He stated that the loan was received from the bank which was given to the company. On perusal of the facts, that G.D. Foods Manufacturi…

Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 26, New Delhi

The appeal of the revenue is dismissed

ITA 1189/DEL/2018[2010-11]Status: DisposedITAT Delhi06 Sept 2018AY 2010-11

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…Commissioner of Income-tax ITA No. 58 of 2001 (Bombay HC); i. Multitex Filtration Engineers (P.) Ltd v. Deputy Commissioner of Income Circle-5(1), New Delhi [2007] 13 SOT 208 (DELHI); Amarjit Singh Bakshi (HUF) v. Assistant Commissioner of Income- tax [2003] 85 ITD 13 (Delhi) ™ 8.2 I have considered the facts and circumstances of the case, submission of the appellant and perused the assessment order. I find that Sh. Vijay Mannan was one of the employees of the appellant company. He stated that the loan was received from the bank which was given to the company. On perusal of the facts, that G.D. Foods Manufacturi…

Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 26, New Delhi

The appeal of the revenue is dismissed

ITA 1186/DEL/2018[2013-14]Status: DisposedITAT Delhi06 Sept 2018AY 2013-14

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…Commissioner of Income-tax ITA No. 58 of 2001 (Bombay HC); i. Multitex Filtration Engineers (P.) Ltd v. Deputy Commissioner of Income Circle-5(1), New Delhi [2007] 13 SOT 208 (DELHI); Amarjit Singh Bakshi (HUF) v. Assistant Commissioner of Income- tax [2003] 85 ITD 13 (Delhi) ™ 8.2 I have considered the facts and circumstances of the case, submission of the appellant and perused the assessment order. I find that Sh. Vijay Mannan was one of the employees of the appellant company. He stated that the loan was received from the bank which was given to the company. On perusal of the facts, that G.D. Foods Manufacturi…

Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 26, New Delhi

The appeal of the revenue is dismissed

ITA 1185/DEL/2018[2012-13]Status: DisposedITAT Delhi06 Sept 2018AY 2012-13

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…Commissioner of Income-tax ITA No. 58 of 2001 (Bombay HC); i. Multitex Filtration Engineers (P.) Ltd v. Deputy Commissioner of Income Circle-5(1), New Delhi [2007] 13 SOT 208 (DELHI); Amarjit Singh Bakshi (HUF) v. Assistant Commissioner of Income- tax [2003] 85 ITD 13 (Delhi) ™ 8.2 I have considered the facts and circumstances of the case, submission of the appellant and perused the assessment order. I find that Sh. Vijay Mannan was one of the employees of the appellant company. He stated that the loan was received from the bank which was given to the company. On perusal of the facts, that G.D. Foods Manufacturi…

Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 26, New Delhi

The appeal of the revenue is dismissed

ITA 1182/DEL/2018[2009-10]Status: DisposedITAT Delhi06 Sept 2018AY 2009-10

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…Commissioner of Income-tax ITA No. 58 of 2001 (Bombay HC); i. Multitex Filtration Engineers (P.) Ltd v. Deputy Commissioner of Income Circle-5(1), New Delhi [2007] 13 SOT 208 (DELHI); Amarjit Singh Bakshi (HUF) v. Assistant Commissioner of Income- tax [2003] 85 ITD 13 (Delhi) ™ 8.2 I have considered the facts and circumstances of the case, submission of the appellant and perused the assessment order. I find that Sh. Vijay Mannan was one of the employees of the appellant company. He stated that the loan was received from the bank which was given to the company. On perusal of the facts, that G.D. Foods Manufacturi…

Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 26, New Delhi

The appeal of the revenue is dismissed

ITA 1181/DEL/2018[2015-16]Status: DisposedITAT Delhi06 Sept 2018AY 2015-16

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…Commissioner of Income-tax ITA No. 58 of 2001 (Bombay HC); i. Multitex Filtration Engineers (P.) Ltd v. Deputy Commissioner of Income Circle-5(1), New Delhi [2007] 13 SOT 208 (DELHI); Amarjit Singh Bakshi (HUF) v. Assistant Commissioner of Income- tax [2003] 85 ITD 13 (Delhi) ™ 8.2 I have considered the facts and circumstances of the case, submission of the appellant and perused the assessment order. I find that Sh. Vijay Mannan was one of the employees of the appellant company. He stated that the loan was received from the bank which was given to the company. On perusal of the facts, that G.D. Foods Manufacturi…

Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 26, New Delhi

The appeal of the revenue is dismissed

ITA 1180/DEL/2018[2014-15]Status: DisposedITAT Delhi06 Sept 2018AY 2014-15

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…Commissioner of Income-tax ITA No. 58 of 2001 (Bombay HC); i. Multitex Filtration Engineers (P.) Ltd v. Deputy Commissioner of Income Circle-5(1), New Delhi [2007] 13 SOT 208 (DELHI); Amarjit Singh Bakshi (HUF) v. Assistant Commissioner of Income- tax [2003] 85 ITD 13 (Delhi) ™ 8.2 I have considered the facts and circumstances of the case, submission of the appellant and perused the assessment order. I find that Sh. Vijay Mannan was one of the employees of the appellant company. He stated that the loan was received from the bank which was given to the company. On perusal of the facts, that G.D. Foods Manufacturi…

13 SOT 208 (DELHI); Amarjit Singh Bakshi (HUF) v. Assistant Commissioner of Income (85 ITD 13) — Cited in 13 Judgments | BharatTax