222 Taxman 15 (Gujarat)(MAG.), Principal Commissioner of Income-tax-4 v. G & G Pharma India Ltd.

Q: How many judgments cite 222 Taxman 15 (Gujarat)(MAG.), Principal Commissioner of Income-tax-4 v. G & G Pharma India Ltd.?

274 judgments on BharatTax cite 222 Taxman 15 (Gujarat)(MAG.), Principal Commissioner of Income-tax-4 v. G & G Pharma India Ltd. (384 ITR 147), spanning 2015 to 2026.

Q: Which sections of the Income Tax Act does 222 Taxman 15 (Gujarat)(MAG.), Principal Commissioner of Income-tax-4 v. G & G Pharma India Ltd. come up under?

It is most often cited in judgments turning on Section 147, Section 148, Section 143(3), Section 151, Section 68, Section 133(6).

384 ITR 147High Court2016#289 most cited

What is 222 Taxman 15 (Gujarat)(MAG.), Principal Commissioner of Income-tax-4 v. G & G Pharma India Ltd. authority for?

An assessment can be reopened if there is tangible material indicating escapement of income, demonstrating a live link between the material and the reasons recorded for reopening. The Assessing Officer must apply their mind to the material facts, and the sanction under section 151 should not be based on borrowed satisfaction.

274

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2015 to 2026.

Also referred to as

Principal Commissioner of Income-tax-4 v. G & G Pharma India Ltd. · section 147 · section 148 · section 151 · section 143(3) · reason to believe · tangible material · live link · borrowed satisfaction · non-application of mind · escapement of income

Sections most often in play

Section 147 Section 148 Section 143(3)Section 151 Section 68 Section 133(6)Section 142(1)Section 143(1)

Issues it is cited on

sanction under section 151 section 151(1)live link borrowed satisfaction material facts necessary for assessment section 148(2)non application of mind tangible material kelvinator reason to believe non-application of mind escapement of income

Judgments citing 222 Taxman 15 (Gujarat)(MAG.), Principal Commissioner of Income-tax-4 v. G & G Pharma India Ltd.

Prabhu Dayal Aggarwal, New Delhi vs. ACIT, Circle-59(1), New Delhi

In the result, the appeal filed by the assessee is allowed

ITA 1662/DEL/2018[2009-10]Status: DisposedITAT Delhi29 Jun 2018AY 2009-10

Bench: Shri R. K. Panda & Ms. Suchitra Kambleassessment Year : 2009-10 Prabhu Dayal Aggarwal, Acit, Circle- 59(1), G- 47, Preet Vihar, New Delhi. Vs. New Delhi.

For Appellant: Shri K. Sampat, AdvFor Respondent: Shri Atiq Ahmad, Sr.DR

Section 133ASection 143(1)Section 143(2)Section 143(3)Section 147Section 148

…reported in 325 ITR 285, the decision of the Hon’ble Delhi High Court in the case of Sarthak Securities Co. Pvt. Ltd. vs. ITO reported in 10 329 ITR 110, the decision of the Hon’ble Delhi High Court in the case of Pr.CIT vs. G & Pharma India Ltd. reported in 384 ITR 147 and Pr.CIT vs. Meenakshi Overseas (P) Ltd. reported in 395 ITR 677. He also referred to the decision of the Hon’ble Delhi High Court in the case of Rajiv Agarwal & Ors. vs. ACIT reported in 395 ITR 255 to the proposition that where the reopening is based on suspicion without any tangible supportive material the reassessment was held to be unsu…

Moti Adhesives P.Ltd, Delhi vs. ITO, Ward-17(2), New Delhi

In the result, the appeal of the assessee is allowed

ITA 3133/DEL/2018[2009-10]Status: DisposedITAT Delhi25 Jun 2018AY 2009-10

Bench: Shri H.S. Sidhuassessment Year: 2009-10

For Appellant: Sh. Kapil Goel, AdvFor Respondent: Ms. Ashima Neb, Sr. DR

Section 142(1)Section 143(2)Section 147Section 148Section 292CSection 68

…specific and transaction specific valid material is brought on records which may justify the instant reopening action u/s 148 of the Act. Following case laws are relied by Ld. AR to challenge reopening action u/s 148: i) Hon’ble Delhi High Court in G&G Pharma 384 ITR 147 ii) Hon’ble Delhi Hihg Court in Meenakshi Overseas 395 ITR 677; iii) Hon’ble Delhi high court in RMG Polyvinyl 396 ITR 5 ; iv) Hon’ble Delhi high court Sabh Infrastructure 398 ITR 198 3.1 It was specifically pleaded that merely reopening on basis of directions of Investigation Wing cannot justify the reopening action made u/s 148 of the Act which…

Gorika Investment and Exports Pvt. Ltd., New Delhi vs. ITO, Ward- 10(2), New Delhi

In the result, appeal of the assessee is allowed

ITA 3396/DEL/2018[2009-10]Status: DisposedITAT Delhi13 Jun 2018AY 2009-10

Bench: Sh. N. K. Sainiita No. 3396/Del/2018 : Asstt. Year : 2009-10 M/S Gorika Investment & Vs Income Tax Officer, Exports (P) Ltd., 531Sg Ward-10(2), Complex, Dc Chowk Market, New Delhi Sector-9, Rohini, Delhi-110085 (Appellant) (Respondent) Pan No. Aaacg2462K Assessee By : Sh. Gautam Jain, Adv., Sh. Piyush Kumar Kamal, Adv. & Sh. Lalit Mohan, Ca Revenue By : Sh. B. R. Mishra, Sr. Dr Date Of Hearing : 04.06.2018 Date Of Pronouncement : 13.06.2018 Order This Is An Appeal By The Assessee Against The Order Dated 15.02.2018 Of Ld. Cit(A)-35, New Delhi.

For Appellant: Sh. Gautam Jain, AdvFor Respondent: Sh. B. R. Mishra, Sr. DR

Section 147Section 234Section 68Section 69C

…o. 5096/Del/2014 order dated 31.07.2017 " Rajiv Aggarwal Vs ACIT 395 ITR 255 (Del.) " CIT Vs Batra Bhatta & CO. 321 ITR 526 (Del.) " Ashok Kumar Sen Vs ITO 132 ITR 707 (Del.) " Sabh Infrastructure Ltd. Vs ACIT 398 ITR 198 (Del.) " CIT Vs G&G Pharma India Ltd. 384 ITR 147 (Del.) " Unique Metal Industries Vs ITO in ITA No. 1372/Del/2015 order dated 28.10.2015 " Punjab Metal Store Vs ITO in ITA No. 512/Del/2015 order dated 02.12.2015 " Jiten Gurnani Vs ITO in ITA No. 4908/Del/2012 order dated 31.03.2015 " Banke Bihari Properties (P) Ltd. Vs ITO in ITA No. 5128/Del/2015 order dated 22.04.2016 " R.K. Garg Developers (…

Gagandeep Maan, Pune vs. Deputy Commissioner of Income Tax, Pune

In the result, the appeal filed by the assessee is partly allowed and the appeal by the Revenue is dismissed

ITA 656/PUN/2017[2009-10]Status: DisposedITAT Pune23 May 2018AY 2009-10

Bench: Shri Anil Chaturvedi, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri V.L. JainFor Respondent: Smt. Nirupama Kotru

Section 143(3)Section 148

…आयकर अऩीऱीय अधधकरण “बी” न्यायऩीठ ऩुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE श्री अननऱ चतुर्वेदी, ऱेखा सदस्य, एर्वं श्री वर्वकास अर्वस्थी, न्यानयक सदस्य के समक्ष । BEFORE SHRI ANIL CHATURVEDI, AM AND SHRI VIKAS AWASTHY, JM आयकर अऩीऱ सं. / ITA No.656/PUN/2017 ननधाारण र्वर्ा / Assessment Year : 2009-10 Gagandeep Maan, 383, Bhawani Peth, Padumji Paradise, B-1, Pune – 411042 PAN : AFFPM6175A .......अऩीऱाथी / Appellant बनाम / V/s. The Dy. Commissioner of Income Tax, Circle – 5, Pune ……प्रत्यथी / Respondent आयकर अऩीऱ सं. / ITA No.1078/PUN/2017 ननधाारण र्वर्ा / Assessment Year : 2009-10 Income…

Income-Tax Officer, Pune vs. Shri Gagandeep Amarpal Maan, Pune

In the result, the appeal filed by the assessee is partly allowed and the appeal by the Revenue is dismissed

ITA 1078/PUN/2017[2009-10]Status: DisposedITAT Pune23 May 2018AY 2009-10

Bench: Shri Anil Chaturvedi, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri V.L. JainFor Respondent: Smt. Nirupama Kotru

Section 143(3)Section 148

Asstt.Commissioner of Income Tax 1(2), Raipur (Cg) vs. M/S Maruti Clean Coal & Power Ltd, Raipur(Cg)

ITA 98/BIL/2012[2004-05]Status: DisposedITAT Raipur07 Mar 2018AY 2004-05

Bench: Shri N.K. Billaiya & Shri Ram Lal Negi)

For Appellant: Shri P.K. Mishra, D.RFor Respondent: Shri Salil Kapoor, Adv. , Raman

Section 139Section 142Section 143Section 143(3)Section 147Section 148Section 153ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH, RAIPUR (BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER & SHRI RAM LAL NEGI, JUDICIAL MEMBER) ITA.No:98/Raipur/2012 & C.O. No. 01/Raipur/2016 (Assessment Year: 2004-05) Asstt. Commissioner of V/S Maruti Clean Coal & Income tax 1(2), Raipur Power Ltd. Hira Arcade, Pandri Raipur(CG) Maruti Clean Coal & Power Ltd. Hira Arcade, V/S Asstt. Commissioner of Pandri Raipur(CG) Income tax 1(2), Raipur (Appellant) (Respondent) ITA.No:187/Raipur/2014 (Assessment Year: 2004-05) Deputy Commissioner of V/S Maruti Clean Coal & Income tax 1(2), Raipur Power Ltd. Flat N…

M/S Rishipal Investments and Finance (P) Ltd., New Delhi vs. ITO, New Delhi

In the result, the appeal filed by the assessee is allowed

ITA 2424/DEL/2017[2007-08]Status: DisposedITAT Delhi22 Dec 2017AY 2007-08

Bench: Shri R. K. Pandaassessment Year : 2007-08 Rishipal Investments & Finance (P) Ito, Ward- 21(3), Ltd., New Delhi. 25/31, Ambros House, Vs. East Patel Nagar, New Delhi.

For Appellant: Shri V. K. Tulsiyan, CAFor Respondent: Ms. Yamini, Sr. DR

Section 143(1)Section 147Section 148Section 68

…the Assessing Officer. He also relied on the following decisions to substantiate his case on merit as well as validity of the re-assessment proceedings :- (i) Pr.CIT vs. Meenakshi Overseas (P) Ltd., ITA No.692/Del/2016, order dated 26.05.2017. 8 G.G. Pharma, 384 ITR 147. (iii) Orient Craft in ITA No.555/2012, order dated 12.12.2016. (iv) V.S. Capital, ITA No.6162/2012, order dated 03.03.2016. (v) Touchwood Projects, ITA No.619/2012, order dated 05.09.2016. (vi) Shraddha Jain, ITA No.3280/2015, order dated 24.02.2016. (vii) Pr.CIT vs. N.C. Cables Ltd., ITA No.335/2015, order dated 11.01.2017. (viii) N.C. Cables L…

Siya Real Estate Pvt. Ltd., New Delhi vs. ITO, New Delhi

In the result, the appeal of the assessee is allowed

ITA 865/DEL/2013[2008-09]Status: DisposedITAT Delhi20 Dec 2017AY 2008-09

Bench: Sh. N. K. Sainiita No. 865/Del/2013 : Asstt. Year : 2008-09 Siya Real Estate Pvt. Ltd., Vs Income Tax Officer, Up-12, Pitampura, Ward-8(4), New Delhi-110034 New Delhi (Appellant) (Respondent) Pan No. Aaics7889N Assessee By : Smt. Rano Jain, Adv. & Sh. Ashish Chadha, Adv. Revenue By : Sh. T. Vasanthan, Sr. Dr Date Of Hearing : 21.09.2017 Date Of Pronouncement : 20.12.2017 Order This Is An Appeal By The Assessee Against The Order Dated 21.12.2012 Of Ld. Cit(A)-Xi, New Delhi.

For Appellant: Smt. Rano Jain, Adv. &For Respondent: Sh. T. Vasanthan, Sr. DR

Section 143(1)Section 143(2)Section 147Section 148Section 68

…the fact that any income had escaped assessment. The reliance was placed on the following case laws: " Pr. CIT Vs Meenakshi Overseas Pvt. Ltd. (2017) 395 ITR 677 " Pr. CIT Vs RMG Polyvinyl (I) Ltd. (2017) 396 ITR 5 " Pr. CIT Vs G & G Pharma India Ltd. (2016) 384 ITR 147 (Del.) " Sabharwal Properties Industries Pvt. Ltd. Vs ITO (2016) 382 ITR 547 (Del.) " CIT Vs Independent Media Pvt. Ltd. in ITA No. 108/2015 order dated 19.11.2015 " ITO Vs Navodaya Castles Pvt. Ltd. in ITA No. 4613/Del/2010 order dated 24.08.2016 9 Siya Real Estate Pvt. Ltd. " Pr. CIT Vs G & G Pharma Ltd. 384 ITR 147 (Del.) 11. In his rival sub…

S. Jagit Singh L/H. of Late Sh. Joginder Singh, Delhi vs. ITO, New Delhi

In the result, the appeal of the assessee is allowed

ITA 3187/DEL/2017[2008-09]Status: DisposedITAT Delhi07 Nov 2017AY 2008-09

Bench: Sh. N. K. Sainiita No. 3187/Del/2017 : Asstt. Year : 2008-09 S. Jagjit Singh Vs Income Tax Officer, L/H Of Late Sh. Joginder Singh Ward-50(1), Prop. Of M/S Super Industries, New Delhi A-515/1, Shashtri Nagar, Delhi-110052 (Appellant) (Respondent) Pan No. Aasps8033M Assessee By : Sh. Ramesh Goel, Ca Revenue By : Sh. Amrit Lal, Sr. Dr Date Of Hearing : 07.11.2017 Date Of Pronouncement : 07.11.2017 Order This Appeal Has Been Filed By The Legal Heir Of The Deceased Assessee Against The Order Dated 24.04.2017 Of Ld. Cit(A)-17, New Delhi.

For Appellant: Sh. Ramesh Goel, CAFor Respondent: Sh. Amrit Lal, Sr. DR

Section 147Section 148

…THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC’, NEW DELHI Before Sh. N. K. Saini, Accountant Member ITA No. 3187/Del/2017 : Asstt. Year : 2008-09 S. Jagjit Singh Vs Income Tax Officer, L/H of Late Sh. Joginder Singh Ward-50(1), Prop. Of M/s Super Industries, New Delhi A-515/1, Shashtri Nagar, Delhi-110052 (APPELLANT) (RESPONDENT) PAN No. AASPS8033M Assessee by : Sh. Ramesh Goel, CA Revenue by : Sh. Amrit Lal, Sr. DR Date of Hearing : 07.11.2017 Date of Pronouncement : 07.11.2017 ORDER This appeal has been filed by the Legal Heir of the deceased assessee against the order dated 24.04.2017 of ld. CIT(A)-1…

Smt. Taruna Verma, Delhi vs. ITO, New Delhi

In the result appeal of the assessee is allowed

ITA 2833/DEL/2016[2007-08]Status: DisposedITAT Delhi19 Sept 2017AY 2007-08

Bench: Shri I.C.Sudhir & Shri Prashant Maharishismt Taruna Verma, Vs. Ito, A-340, Shastri Nagar, Delhi Ward-19(3), Pan:Akfpv1950P New Delhi (Appellant) (Respondent)

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Anshu Prakash, Sr. DR

Section 142(1)Section 147Section 148Section 69A

…s without application of mind to the facts of the case to the information supplied by the investigation wing. The issue is squarely covered by the decision of the Hon’ble Delhi High Court in case of principle Commissioner of income tax versus G & G Pharma Ltd 384 ITR 147 (Delhi) wherein it has been held that:- 10. In Asst. CIT v. Dhariya Construction Co. [2010] 328 ITR 515 (SC), the Supreme Court in a short order held as under : "Having examined the record, we find that in this case, the Depart ment sought reopening of the assessment based on the opinion given by the District Valuation Officer, the opinion of th…

Sonia Goel vs. I.T.O, Ward 21(1), New Delhi

In the resultant proceedings, the reopening of the assessment

ITA/703/2017HC Delhi28 Aug 2017

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MS. JUSTICE PRATHIBA M. SINGH

Section 143Section 143(2)Section 147Section 148Section 260ASection 55Section 55A

…ITA 703/2017 Page 1 of 5 $~28 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 703/2017 SONIA GOEL ..... Appellant Through: Mr.Rajesh Mahna, Advocate. Versus I.T.O, WARD 21(1), NEW DELHI ..... Respondent Through: None. CORAM: JUSTICE S.MURALIDHAR JUSTICE PRATHIBA M. SINGH O R D E R % 28.08.2017 C.M.No.31100/2017 (Exemptions) 1. Allowed subject to all just exceptions. ITA No.703/2017 2. This appeal has been filed by the Assessee under Section 260A of the Income Tax Act, 1961 (‘the Act’)…

Sonia Goel vs. I.T.O, Ward 21(1), New Delhi

In the resultant proceedings, the reopening of the assessment

ITA - 703 / 2017HC Delhi28 Aug 2017

Section 143Section 143(2)Section 147Section 148Section 260ASection 55Section 55A

Ajay J Doshi (HUF), Mumbai vs. ITO 12(2)(4), Mumbai

In the result, the assessee’s appeal is allowed

ITA 121/MUM/2015[2005-06]Status: DisposedITAT Mumbai31 May 2017AY 2005-06

Bench: Shri Joginder Singh & Shri N.K. Pradhanassessment Year: 2005-06 Shri Ajay J. Doshi-Huf, Income Tax Officer-12(2)(4), 21, Marker Tower ‘L’ Aayakar Bhavan, बनाम/ G.D. Somani Marg, M.K. Road, Vs. Cuff Parade, Mumbai Mumbai-400005 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No.Aacha8912M

Section 143(1)Section 148Section 151

…be identical. It was contended that not a single material was referred by the Assessing Officer in the case of the present assessee. Reliance was placed upon the decision from Hon'ble Delhi High Court in the case of Pr. CIT vs G and G Pharma India Ltd. (2016) 384 ITR 147 (Del.), Khubchandani Healthparks Pvt. Ltd. vs Income Tax Officer (2016) 384 ITR 322 (Bom.) and Banke Bihari Properties Pvt. Ltd. vs Income Tax Officer (ITA No.5128/Del./2015 ; (2016) 46 CCH 546 (Del. Trib.) order dated 22/04/2016. 2.1. On the other hand, the Ld. DR, Shri Rajat Mittal, contended that statement of broker was recorded and relied 3…

Pr. Commissioner of Income Tax--6 vs. Meenakshi Overseas Pvt. Ltd

ITA/692/2016HC Delhi26 May 2017

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE CHANDER SHEKHAR

Section 139Section 143Section 143(1)Section 147Section 148Section 151(1)Section 260ASection 68

…d that the AO “has not mentioned nature of transaction which was effected for alleged accommodation entry and even without mentioning the date of recording of reasons.” Following the decision of this Court in Commissioner of Income Tax v. G&G Pharma (2015) 384 ITR 147 (Del.), the ITAT held that the AO had not applied his mind at the time of initiating the proceedings of reassessment under Section 147 of the Act. The ground Nos. 1(a) to 1(d) of the Assessee‟s appeal were, accordingly, allowed. 13. Mr. Rahul Chaudhary, learned Senior standing counsel appearing for the Revenue submitted that as the origin…

M/S. Jpm Tools Ltd., Delhi vs. ACIT, New Delhi

In the result appeal of assessee is allowed for statistical purpose

ITA 916/DEL/2017[2007-08]Status: DisposedITAT Delhi24 May 2017AY 2007-08

Bench: Shri Bhavnesh Sainiassessment Year : 2007-08

For Appellant: Shri Salil AggarwalFor Respondent: Ms.Bedobani, Sr. DR

Section 143(3)Section 147Section 148Section 68

…sing Officer at the time of passing of the first reassessment order u/s 147 of the I.T. Act dated 3rd January, 2013. No new material has been brought on record and the Assessing 3 M/s. JPM Tools Ltd. vs. ACIT Ltd 365 ITR 447 and G & G Pharma India Limited 384 ITR 147. He has also submitted that report of investigation wing dated 20th January, 2012 was already on record at the time of reopening of the assessment in first instance. Therefore report is not sacrosanct on which no inquiry has been conducted by the Assessing Officer. He has further submitted that the Assessing Officer has not obtained any approva…

Mehar Chand Mittal & Sons HUF, New Delhi vs. ITO, New Delhi

In the result, the appeal of the assessee is allowed

ITA 1816/DEL/2012[2000-01]Status: DisposedITAT Delhi18 May 2017AY 2000-01

Bench: Sh. N. K. Saini, Am & Smt. Beena A. Pillai, Jm Ita No. 1816/Del/2012 : Asstt. Year : 2000-01 Mehar Chand Mittal & Sons Huf Vs Income Tax Officer, A-3/122, Paschim Vihar, Ward-25(4), New Delhi-110063 New Delhi-110002 (Appellant) (Respondent) Pan No. Aaehm6953Q Assessee By : Sh. S. C. Garg, Ca Revenue By : Sh. Rajesh Kumar, Sr. Dr Date Of Hearing : 15.05.2017 Date Of Pronouncement : 18.05.2017 Order Per N. K. Saini, Am:

For Appellant: Sh. S. C. Garg, CAFor Respondent: Sh. Rajesh Kumar, Sr. DR

Section 147Section 148Section 68

…ed on a general information received from Director of Income Tax (Investigation-1), New Delhi and the AO had not applied his own mind. Therefore, the reopening was not valid. The reliance was placed on the following case laws: " Pr. CIT-4 Vs G & G Pharma Ltd. 384 ITR 147 (Del.) " Pr. CIT-09 Vs Tupperware India Pvt. Ltd. in ITA 415/2015 order dated 10.08.2015 (Del.) " Pr. CIT-06 Vs M. B. Jwellers (P) Ltd. in ITA 615/2015 order dated 19.08.2015 (Del.) 6 Mehar Chand Mittal & Sons " CIT-II Vs M/s Multiplex Trading & Industrial Co. Ltd. in ITA 356/2013 order dated 22.09.2015 (Del.) " Suresh Chandra Vs ITO, Ward-44(1…

S. Jagjit Singh L/H of Late Sh. Joginder Singh Prop., Delhi vs. ITO, New Delhi

In the result, the appeal filed by the assessee is allowed

ITA 4722/DEL/2016[2007-08]Status: DisposedITAT Delhi15 May 2017AY 2007-08

Bench: Sh. N. K. Sainiita No. 4722/Del/2016 : Asstt. Year : 2007-08 S. Jagjit Singh, Vs Income Tax Officer, L/H Of Late Sh. Joginder Singh, Ward-51(1), Prop. M/S Super Industires, A- New Delhi 515/1`, Shashtri Nagr, Delhi-110052 (Appellant) (Respondent) Pan No. Aasps8033M Assessee By : Sh. Ramesh Goyal, Ca Revenue By : Sh. Amrit Lal, Sr. Dr Date Of Hearing : 15.05.2017 Date Of Pronouncement : 15.05.2017 Order This Is An Appeal By The Assessee Against The Order Dated 04.07.2016 Of Ld. Cit(A)-17, New Delhi.

For Appellant: Sh. Ramesh Goyal, CAFor Respondent: Sh. Amrit Lal, Sr. DR

…r dated 13.03.2013. It was stated that the AO did not apply his own mind before reopening the assessment. Therefore, the reopening was not valid. The reliance was placed on the following case laws: " Principal Commissioner of Income Tax-4 Vs G & G Pharma Ltd. 384 ITR 147 (Del.) " Signature Hotels Pvt. Ltd. Vs ITO and Anr. (2011) 338 ITR 51 (Del.) " Unique Metal Industries Vs ITO in ITA No. 1372/Del/2015 order dated 28.10.2015 3 S. Jagjit Singh " Radhey Shyam & Co. Vs ITO in ITA No. 1429/Del/2015 order dated 30.11.2015 " Karshni Metal Store Vs ITO in ITA No. 1365/Del/2015 order dated 23.03.2016 " Kishan Lal Gambh…

M/S. Hi Gain Investment Pvt. Ltd., New Delhi vs. ITO, New Delhi

In the result, the appeal of the assessee is allowed

ITA 4520/DEL/2014[2001-02]Status: DisposedITAT Delhi15 May 2017AY 2001-02

Bench: Sh. N. K. Saini, Am & Ms. Suchitra Kamble, Jm Ita No. 4520/Del/2014 : Asstt. Year : 2001-02 Hi Gain Investment Pvt. Ltd., Vs Income Tax Officer, 181-C, Western Avenue, Sainik Ward-12(4), Farms, New Delhi-110062 New Delhi (Appellant) (Respondent) Pan No. Aaach0276J Assessee By : Sh. Ved Jain & Ashish Goel, Cas Revenue By : Sh. Amrit Lal, Sr. Dr Date Of Hearing : 09.05.2017 Date Of Pronouncement : 15.05.2017 Order Per N. K. Saini, Am: This Is An Appeal By The Assessee Against The Order Dated 30.05.2014 Of Ld. Cit(A)-Xxvii, New Delhi.

For Appellant: Sh. Ved Jain & Ashish Goel, CAsFor Respondent: Sh. Amrit Lal, Sr. DR

Section 142(1)Section 143(2)Section 143(3)Section 147Section 148Section 151(1)

…ind has been applied by the AO, therefore, the reopening was not justified. The reliance was placed on the following case laws: " Signature Hotels Pvt. Ltd. Vs ITO and Anr. (2011) 338 ITR 51 (Del.) " Principal Commissioner of Income Tax-4 Vs G & G Pharma Ltd. 384 ITR 147 (Del.) 7. In his rival submissions the ld. DR strongly supported the orders of the authorities below and further submitted that the AO reopened the assessment after recording the reasons and getting the information from the Investigation Wing. Therefore, the reopening was justified. 7 Hi Gain Investment Pvt. Ltd. 8. We have considered the submis…

Noor Saleem Rana, Muzaffarnagar vs. ITO, Muzaffarnagar

In the result, both the appeals of the assessee are allowed

ITA 5971/DEL/2012[2002-03]Status: DisposedITAT Delhi26 Apr 2017AY 2002-03

Bench: Sh. N. K. Saini, Am & Sh. Amit Shukla, Jm Ita No. 5971/Del/2012 : Asstt. Year : 2002-03 Ita No. 5972/Del/2012 : Asstt. Year : 2004-05 Noor Saleem Rana, Vs Income Tax Officer, New Rana House, Ward-2(1), Muzaffarnagar Muzaffarnagar (Appellant) (Respondent) Pan No. Agups4768H Assessee By : Sh. V. K. Tulsiyan, Ca Revenue By : Sh. Rajesh Kumar, Sr. Dr Date Of Hearing : 20.04.2017 Date Of Pronouncement : 26.04.2017 Order Per N. K. Saini, Am:

For Appellant: Sh. V. K. Tulsiyan, CAFor Respondent: Sh. Rajesh Kumar, Sr. DR

Section 143(1)Section 147Section 148Section 68

…f Income Tax (Investigation-1), New Delhi and the AO had not applied his own mind. Therefore, the reopening was not valid. The reliance was placed on the following case laws: " CIT Vs SFIL Stock Broking Ltd. 325 ITR 285 (Del.) " Pr. CIT-4 Vs G & G Pharma Ltd. 384 ITR 147 (Del.) 8. In his rival submissions the ld. DR strongly supported the orders of the authorities below. 9. We have considered the submissions of both the parties and perused the material available on the record. In the present case, the AO himself noted in para 2 of the assessment order dated 28.08.2012 as under: “Later on, the case was selected f…

Jindal Pipes Ltd., New Delhi vs. ACIT, New Delhi

The appeal of the assessee is allowed

ITA 2654/DEL/2013[2004-05]Status: DisposedITAT Delhi03 Apr 2017AY 2004-05

Bench: Shri N.K. Saini & Shri Sudhanshu Srivastavaassessment Year : 2004-05 Jindal Pipes Ltd., Vs Acit, Plot No.5, 2Nd Floor, Circle 4(1), Pusa Road, New Delhi. New Delhi. (Pan: Aaacj2055K)

Section 143Section 143(3)Section 147Section 148Section 68

…e year. 3.4 Ld. AR further placed reliance on the judgment of the Hon'ble Delhi High Court in CIT vs Independent Media Pvt. Ltd. (I.T.A. I.T.A. No. 2654/Del/2013 Assessment year 2004-05 No. 108/2005 dated 18.11.2015) and Principal CIT vs G & G Pharma Ltd. 384 ITR 147 (Del) and submitted that the proceedings had been initiated on the basis of information received from the Investigation Wing but the order of the Assessing Officer did not reflect independent application of mind to the information so received. 3.5 It was also submitted that the notice u/s 148 of the Act issued on 3.5.2010 was beyond the peri…