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

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

Issues it is cited on

sanction under section 151section 151(1)live linkborrowed satisfactionmaterial facts necessary for assessmentsection 148(2)non application of mindtangible materialkelvinatorreason to believenon-application of mindescapement of income

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

H S Impex Pvt Ltd, New Delhi vs. DCIT Circle-11(2), New Delhi

In the result, the appeal of the assessee is allowed

ITA 148/DEL/2021[2010-11]Status: DisposedITAT Delhi09 Feb 2024AY 2010-11

Bench: Shri Saktijit Dey & Shri Pradip Kumar Kedia

For Appellant: Shri Pranav Yadav, AdvFor Respondent: Shri Vivek Kumar Upadhyay, Sr.DR
Section 143(1)Section 143(3)Section 147Section 148Section 68

…jurisdiction under Section 147 is bad in law in the wake of process of reasoning adopted for AY 2009-10 (supra). We are I.T.As. No.148 & 149/Del/2021 12 also guided by the judgment of Hon’ble Delhi High Court in the case of Pr.CIT vs. G&G Pharma India Ltd., 384 ITR 147 (Del) wherein the Hon’ble Delhi High Court emphasized on the requirement of independent application of mind to the information obtained by the Assessing Officer. The information summarized in the reasons recorded do not reflect any independent application of mind per se. The AO has merely acted upon the information supplied without weighing the f…

G.J. Holding Pvt. Ltd., Ludhiana vs. ACIT, C-2, Ludhiana

In the result, the appeal of the assessee stands allowed

ITA 1171/CHANDI/2019[2011-12]Status: DisposedITAT Chandigarh30 Jan 2024AY 2011-12

Bench: Shri Sanjay Garg & Shri Vikram Singh Yadavआयकर अपील सं./ Ita No.1171/Chandi/2019 िनधा"रण वष" / Assessment Year : 2011-12 G.J. Holding Pvt. Ltd. बनाम Acit, Central Circle-Ii, Ludhiana C/O G.S. Auto International Limited, G.S. Estate, G.T. Road, Ludhiana. "थायी लेखा सं./Pan No: Aaacg6664K अपीलाथ"/Appellant ""यथ"/Respondent िनधा"रती क" ओर से/Assessee By : Shri P.K. Goel & Sunil Arora, C.As राज"व क" ओर से/ Revenue By : Smt. Amanpreet Kaur, Sr. Dr सुनवाई क" तारीख/Date Of Hearing : 18.12.2023 उदघोषणा क" तारीख/Date Of Pronouncement : 30.01.2024 आदेश/Order Per Sanjay Garg: The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 04.07.2019 Of The Commissioner Of Income Tax (Appeals)-5, Ludhiana[Hereinafter Referred To As The ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). The Assessee In This Appeal Has Taken The Following 2. Grounds Of Appeal:

For Appellant: Shri P.K. Goel & Sunil Arora, C.AsFor Respondent: Smt. Amanpreet Kaur, Sr. DR
Section 132Section 133ASection 139Section 143(1)Section 147Section 148Section 250

…आयकर अपीलीय अिधकरण,च"डीगढ़ "यायपीठ,च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, “A” CHANDIGARH BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No.1171/CHANDI/2019 िनधा"रण वष" / Assessment Year : 2011-12 G.J. Holding Pvt. Ltd. बनाम ACIT, Central Circle-II, Ludhiana C/o G.S. Auto International Limited, G.S. Estate, G.T. Road, Ludhiana. "थायी लेखा सं./PAN NO: AAACG6664K अपीलाथ"/Appellant ""यथ"/Respondent िनधा"रती क" ओर से/Assessee by : Shri P.K. Goel & Sunil Arora, C.As राज"व क" ओर से/ Revenue by : Smt. Amanpreet Kaur, Sr. DR सुनवाई क" तारीख/Da…

ITO Ward - 4, Rohtak vs. Surender Dalal, Rohtak

In the result, appeal of the Assessee is partly allowed as

ITA 7714/DEL/2019[2009-10]Status: DisposedITAT Delhi30 Jan 2024AY 2009-10

Bench: Shri G.S. Pannu, Hon’Ble & Shri Challa Nagendra Prasadआ.अ.सं/.I.T.A No.7714/Del/2019 िनधा"रणवष"/Assessment Year: 2009-10 बनाम Ito, Surender Dalal, Ward-4, Vs. Dalal Bhawan, Aayakar Bhawan, Rohtak, Haryana Near Petrol Pump, Gohana Road, Rohtak, Haryana. Pan No.Aqlps2166C अपीलाथ" Appellant ""यथ"/Respondent & आ.अ.सं/.I.T.A No.7490/Del/2019 िनधा"रणवष"/Assessment Year: 2009-10 बनाम Surender Dalal, Ito, Dalal Bhawan, Vs. Ward-4, Near Petrol Pump, Aayakar Bhawan, Gohana Road, Rohtak, Haryana Rohtak, Haryana. Pan No.Aqlps2166C अपीलाथ" Appellant ""यथ"/Respondent

Section 147Section 148Section 151Section 69

…rrect that cannot therefore, form the basis for the belief that income had escaped assessment. Similar view has been taken by the Hon’ble Gujarat High Court in the case of Sagar Enterprises vs. ACIT (supra). 17. In the case of PCIT vs. G.G. Pharma India Ltd. [384 ITR 147] the Hon’ble High Court held that reopening only on the basis of information received that the assessee has introduced unaccounted money in the form of accommodation entries without showing in what manner the AO applied independent mind to the information renders the reopening void. In the case on hand also the AO simply relied on the AIR Informa…

Surender Dalal, Rohtak vs. ITO Ward - 4, Rohtak

In the result, appeal of the Assessee is partly allowed as

ITA 7490/DEL/2019[2009-10]Status: DisposedITAT Delhi30 Jan 2024AY 2009-10

Bench: Shri G.S. Pannu, Hon’Ble & Shri Challa Nagendra Prasadआ.अ.सं/.I.T.A No.7714/Del/2019 िनधा"रणवष"/Assessment Year: 2009-10 बनाम Ito, Surender Dalal, Ward-4, Vs. Dalal Bhawan, Aayakar Bhawan, Rohtak, Haryana Near Petrol Pump, Gohana Road, Rohtak, Haryana. Pan No.Aqlps2166C अपीलाथ" Appellant ""यथ"/Respondent & आ.अ.सं/.I.T.A No.7490/Del/2019 िनधा"रणवष"/Assessment Year: 2009-10 बनाम Surender Dalal, Ito, Dalal Bhawan, Vs. Ward-4, Near Petrol Pump, Aayakar Bhawan, Gohana Road, Rohtak, Haryana Rohtak, Haryana. Pan No.Aqlps2166C अपीलाथ" Appellant ""यथ"/Respondent

Section 147Section 148Section 151Section 69

…rrect that cannot therefore, form the basis for the belief that income had escaped assessment. Similar view has been taken by the Hon’ble Gujarat High Court in the case of Sagar Enterprises vs. ACIT (supra). 17. In the case of PCIT vs. G.G. Pharma India Ltd. [384 ITR 147] the Hon’ble High Court held that reopening only on the basis of information received that the assessee has introduced unaccounted money in the form of accommodation entries without showing in what manner the AO applied independent mind to the information renders the reopening void. In the case on hand also the AO simply relied on the AIR Informa…

Akik Marketing India Pvt Ltd, New Delhi vs. ITO Ward - 2(1), New Delhi

ITA 4559/DEL/2019[2010-11]Status: DisposedITAT Delhi11 Jan 2024AY 2010-11

Bench: Shri M. Balaganesh & Shri Anubhav Sharmaassessment Year : 2010-11 Akik Marketing India Pvt. Ltd. Vs. Ito, N-39, Ground Floor, Ward 2(1), Greater Kailash-I, New Delhi New Delhi-110048 Pan : Aaaca6579K (Appellant) (Respondent) Assessee By : Shri Gurjeet Singh, Ca & Shri Shantanu Jain, Adv. Revenue By : Shri Kanav Bali, Sr. Dr

For Appellant: Shri Gurjeet Singh, CA &For Respondent: Shri Kanav Bali, Sr. DR
Section 147Section 68

…oo which is not found from assessee's possession is relied and that cannot be made as valid basis to infer income escaping assessment u/s 148 of the Act. Ld. AR placed reliance upon following mentioned judgments: - i) Hon/ble Delhi High Court in G & G Pharma 384 ITR 147 ii) Hon’ble Delhi High Court in Meenakshi Overseas 395 ITR 677 iii) CIT vs. Shree Rajasthan Syntex Ltd. (2009) 313 ITR 231 (Raj.) iv) Sarthak Securities Co. (P) Ltd. vs. ITO (2010) 47 DTR 201 (Delhi) v) Hon’ble Delhi high Court Sabh Infrastructure 398 ITR 198 5 4559/Del/2019 7. As with regard to ground no. 4, Ld. AR has submitted that Section…

Vivek Raghu Shetty, Mumbai vs. Asstt. Commissioner of Income Tax, Mumbaicircle-32(3), Mumbai

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

ITA 979/MUM/2022[2012-13]Status: DisposedITAT Mumbai24 Oct 2023AY 2012-13

Bench: Shri Kuldip Singh & Shri Amarjit Singhita Nos.975 To 978 & 979 To 981/Mum/2022 (A.Ys. 2008-09 To 2010-11 & 2012-13 To 2014-15)

For Appellant: AnujKisnadwalaFor Respondent: Ujjawal Kumar
Section 143(1)Section 147Section 148Section 68Section 69C

…geable to tax has escaped assessment. The decisions relied upon Ld. Counsel for assessee in the cases of Pr. CIT Vs. Meenakshi Overseas (P) Ltd. 395 ITR 677 (Del.), Pr. CIT Vs. RMG Polyvinyl (I) Ltd., 396 ITR 5 (Del.), Pr. CIT vs. G&G Pharma India Ltd. [2016] 384 ITR 147 (Del.) and Signature Hotels P. Ltd. Vs. ITO (supra) squarely apply to the facts and circumstances of the case. Considering the facts and circumstances of the case, in the light of the above discussion, and decisions referred to in the order, we are of the view that reopening of the assessment is invalid and bad in law and that sanction/approval g…

Vivek Raghu Shetty, Mumbai vs. Asstt CIT, Circle-32(3), Mumbai

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

ITA 981/MUM/2022[2014-15]Status: DisposedITAT Mumbai23 Oct 2023AY 2014-15

Bench: Shri Kuldip Singh & Shri Amarjit Singhita Nos.975 To 978 & 979 To 981/Mum/2022 (A.Ys. 2008-09 To 2010-11 & 2012-13 To 2014-15)

For Appellant: AnujKisnadwalaFor Respondent: Ujjawal Kumar
Section 143(1)Section 147Section 148Section 68Section 69C

…geable to tax has escaped assessment. The decisions relied upon Ld. Counsel for assessee in the cases of Pr. CIT Vs. Meenakshi Overseas (P) Ltd. 395 ITR 677 (Del.), Pr. CIT Vs. RMG Polyvinyl (I) Ltd., 396 ITR 5 (Del.), Pr. CIT vs. G&G Pharma India Ltd. [2016] 384 ITR 147 (Del.) and Signature Hotels P. Ltd. Vs. ITO (supra) squarely apply to the facts and circumstances of the case. Considering the facts and circumstances of the case, in the light of the above discussion, and decisions referred to in the order, we are of the view that reopening of the assessment is invalid and bad in law and that sanction/approval g…

Vivek Raghu Shetty, Mumbai vs. Asstt. Commisssioner of Income Tax, Circle-32(3), Mumbai

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

ITA 980/MUM/2022[2013-14]Status: DisposedITAT Mumbai23 Oct 2023AY 2013-14

Bench: Shri Kuldip Singh & Shri Amarjit Singhita Nos.975 To 978 & 979 To 981/Mum/2022 (A.Ys. 2008-09 To 2010-11 & 2012-13 To 2014-15)

For Appellant: AnujKisnadwalaFor Respondent: Ujjawal Kumar
Section 143(1)Section 147Section 148Section 68Section 69C

…geable to tax has escaped assessment. The decisions relied upon Ld. Counsel for assessee in the cases of Pr. CIT Vs. Meenakshi Overseas (P) Ltd. 395 ITR 677 (Del.), Pr. CIT Vs. RMG Polyvinyl (I) Ltd., 396 ITR 5 (Del.), Pr. CIT vs. G&G Pharma India Ltd. [2016] 384 ITR 147 (Del.) and Signature Hotels P. Ltd. Vs. ITO (supra) squarely apply to the facts and circumstances of the case. Considering the facts and circumstances of the case, in the light of the above discussion, and decisions referred to in the order, we are of the view that reopening of the assessment is invalid and bad in law and that sanction/approval g…

Vivek Raghu Shetty, Mumbai vs. Asstt CIT, Circle-32(3), Mumbai

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

ITA 977/MUM/2022[2010-11]Status: DisposedITAT Mumbai23 Oct 2023AY 2010-11

Bench: Shri Kuldip Singh & Shri Amarjit Singhita Nos.975 To 978 & 979 To 981/Mum/2022 (A.Ys. 2008-09 To 2010-11 & 2012-13 To 2014-15)

For Appellant: AnujKisnadwalaFor Respondent: Ujjawal Kumar
Section 143(1)Section 147Section 148Section 68Section 69C

…geable to tax has escaped assessment. The decisions relied upon Ld. Counsel for assessee in the cases of Pr. CIT Vs. Meenakshi Overseas (P) Ltd. 395 ITR 677 (Del.), Pr. CIT Vs. RMG Polyvinyl (I) Ltd., 396 ITR 5 (Del.), Pr. CIT vs. G&G Pharma India Ltd. [2016] 384 ITR 147 (Del.) and Signature Hotels P. Ltd. Vs. ITO (supra) squarely apply to the facts and circumstances of the case. Considering the facts and circumstances of the case, in the light of the above discussion, and decisions referred to in the order, we are of the view that reopening of the assessment is invalid and bad in law and that sanction/approval g…

Vivek Raghu Shetty, Mumbai vs. Asstt CIT, Circle-32(3), Mumbai

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

ITA 976/MUM/2022[2009-10]Status: DisposedITAT Mumbai23 Oct 2023AY 2009-10

Bench: Shri Kuldip Singh & Shri Amarjit Singhita Nos.975 To 978 & 979 To 981/Mum/2022 (A.Ys. 2008-09 To 2010-11 & 2012-13 To 2014-15)

For Appellant: AnujKisnadwalaFor Respondent: Ujjawal Kumar
Section 143(1)Section 147Section 148Section 68Section 69C

…geable to tax has escaped assessment. The decisions relied upon Ld. Counsel for assessee in the cases of Pr. CIT Vs. Meenakshi Overseas (P) Ltd. 395 ITR 677 (Del.), Pr. CIT Vs. RMG Polyvinyl (I) Ltd., 396 ITR 5 (Del.), Pr. CIT vs. G&G Pharma India Ltd. [2016] 384 ITR 147 (Del.) and Signature Hotels P. Ltd. Vs. ITO (supra) squarely apply to the facts and circumstances of the case. Considering the facts and circumstances of the case, in the light of the above discussion, and decisions referred to in the order, we are of the view that reopening of the assessment is invalid and bad in law and that sanction/approval g…

Vivek Raghu Shetty, Mumbai vs. Asstt Commissioner of Income Tax, Circle-32(3), Mumbai

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

ITA 975/MUM/2022[2008-09]Status: DisposedITAT Mumbai23 Oct 2023AY 2008-09

Bench: Shri Kuldip Singh & Shri Amarjit Singhita Nos.975 To 978 & 979 To 981/Mum/2022 (A.Ys. 2008-09 To 2010-11 & 2012-13 To 2014-15)

For Appellant: AnujKisnadwalaFor Respondent: Ujjawal Kumar
Section 143(1)Section 147Section 148Section 68Section 69C

…geable to tax has escaped assessment. The decisions relied upon Ld. Counsel for assessee in the cases of Pr. CIT Vs. Meenakshi Overseas (P) Ltd. 395 ITR 677 (Del.), Pr. CIT Vs. RMG Polyvinyl (I) Ltd., 396 ITR 5 (Del.), Pr. CIT vs. G&G Pharma India Ltd. [2016] 384 ITR 147 (Del.) and Signature Hotels P. Ltd. Vs. ITO (supra) squarely apply to the facts and circumstances of the case. Considering the facts and circumstances of the case, in the light of the above discussion, and decisions referred to in the order, we are of the view that reopening of the assessment is invalid and bad in law and that sanction/approval g…

Shark Packaging (India) Private Limited, Delhi vs. ITO, Ward-23(1), New Delhi

In the result, the appeal of the assessee for AY 2012-13 is partly allowed only on ground no

ITA 2163/DEL/2022[2008-09]Status: DisposedITAT Delhi17 Oct 2023AY 2008-09

Bench: Shri Chandra Mohan Garg & Shri Pradip Kumar Kedia

For Appellant: Shri Mayank Patawari, AdvFor Respondent: Shri Anuj Garg, Addl. CIT
Section 147Section 148Section 253Section 46ASection 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: G: NEW DELHI BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER AND SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER ITA Nos. 8309 & 8310/Del/2019 Assessment Years: 2008-09, 2011-12 & 2012-13 M/s. Shark Packaging (India) P. Ltd., ITO, Ward 23(1), New Delhi 24/1A, Mohan Co-operative Industrial Estate, Mathura Road, New Delhi vs. 110044 PAN AABCS 8728 F (Appellant) (Respondent) For Assessee: Shri Mayank Patawari, Adv. Shri Shrey Sinha, Adv. Shri Anmol Jagga, Adv. For Revenue : Shri Anuj Garg, Addl. CIT Date of Hearing : 19.09.2023 Date of Pronouncement : 17.10.2023 ORDER P…

Shark Packaging (India) Pvt Ltd, New Delhi vs. ITO Ward - 23(1), New Delhi

In the result, the appeal of the assessee for AY 2012-13 is partly allowed only on ground no

ITA 8310/DEL/2019[2012-13]Status: DisposedITAT Delhi17 Oct 2023AY 2012-13

Bench: Shri Chandra Mohan Garg & Shri Pradip Kumar Kedia

For Appellant: Shri Mayank Patawari, AdvFor Respondent: Shri Anuj Garg, Addl. CIT
Section 147Section 148Section 253Section 46ASection 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: G: NEW DELHI BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER AND SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER ITA Nos. 8309 & 8310/Del/2019 Assessment Years: 2008-09, 2011-12 & 2012-13 M/s. Shark Packaging (India) P. Ltd., ITO, Ward 23(1), New Delhi 24/1A, Mohan Co-operative Industrial Estate, Mathura Road, New Delhi vs. 110044 PAN AABCS 8728 F (Appellant) (Respondent) For Assessee: Shri Mayank Patawari, Adv. Shri Shrey Sinha, Adv. Shri Anmol Jagga, Adv. For Revenue : Shri Anuj Garg, Addl. CIT Date of Hearing : 19.09.2023 Date of Pronouncement : 17.10.2023 ORDER P…

Shark Packaging (India) Pvt Ltd, New Delhi vs. ITO Ward - 23(1), New Delhi

In the result, the appeal of the assessee for AY 2012-13 is partly allowed only on ground no

ITA 8309/DEL/2019[2011-12]Status: DisposedITAT Delhi17 Oct 2023AY 2011-12

Bench: Shri Chandra Mohan Garg & Shri Pradip Kumar Kedia

For Appellant: Shri Mayank Patawari, AdvFor Respondent: Shri Anuj Garg, Addl. CIT
Section 147Section 148Section 253Section 46ASection 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: G: NEW DELHI BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER AND SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER ITA Nos. 8309 & 8310/Del/2019 Assessment Years: 2008-09, 2011-12 & 2012-13 M/s. Shark Packaging (India) P. Ltd., ITO, Ward 23(1), New Delhi 24/1A, Mohan Co-operative Industrial Estate, Mathura Road, New Delhi vs. 110044 PAN AABCS 8728 F (Appellant) (Respondent) For Assessee: Shri Mayank Patawari, Adv. Shri Shrey Sinha, Adv. Shri Anmol Jagga, Adv. For Revenue : Shri Anuj Garg, Addl. CIT Date of Hearing : 19.09.2023 Date of Pronouncement : 17.10.2023 ORDER P…

Rpg Nirman P.Ltd, Meerut vs. DCIT, Central Circle, Meerut

In the result all the captioned appeals of the assessee in ITA Nos

ITA 3026/DEL/2022[2017-18]Status: DisposedITAT Delhi06 Oct 2023AY 2017-18

Bench: Shri N.K. Billaiya & Ms Astha Chandra

For Appellant: Shri Gautam Jain, AdvFor Respondent: Shri Vivek Vardhan, Sr. DR
Section 143(3)Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘F’ BENCH, NEW DELHI BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER, AND MS ASTHA CHANDRA, JUDICIAL MEMBER ITA No. 3023/DEL/2022 [A.Y. 2014-15] ITA No. 3024/DEL/2022 [A.Y. 2015-16] ITA No. 3025/DEL/2022 [A.Y. 2016-17] ITA No. 3026/DEL/2022 [A.Y. 2017-18] RPG Nirman [P] Ltd. Vs The D.C.I.T A-2, Shambhu Nagar, Baghpat Road Central Circle Meerut Uttar Pradesh Meerut PAN: AADCR 0039 G (Applicant) (Respondent) Assessee By : Shri Gautam Jain, Adv Department By : Shri Vivek Vardhan, Sr. DR Date of Hearing : 27.09.2023 Date of Pronouncement : 06.10.2023 ORDER PER N.…

Rpg Nirman (P) Ltd., Meerut vs. DCIT, Central Circle, Meerut

In the result all the captioned appeals of the assessee in ITA Nos

ITA 3025/DEL/2022[2016-17]Status: DisposedITAT Delhi06 Oct 2023AY 2016-17

Bench: Shri N.K. Billaiya & Ms Astha Chandra

For Appellant: Shri Gautam Jain, AdvFor Respondent: Shri Vivek Vardhan, Sr. DR
Section 143(3)Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘F’ BENCH, NEW DELHI BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER, AND MS ASTHA CHANDRA, JUDICIAL MEMBER ITA No. 3023/DEL/2022 [A.Y. 2014-15] ITA No. 3024/DEL/2022 [A.Y. 2015-16] ITA No. 3025/DEL/2022 [A.Y. 2016-17] ITA No. 3026/DEL/2022 [A.Y. 2017-18] RPG Nirman [P] Ltd. Vs The D.C.I.T A-2, Shambhu Nagar, Baghpat Road Central Circle Meerut Uttar Pradesh Meerut PAN: AADCR 0039 G (Applicant) (Respondent) Assessee By : Shri Gautam Jain, Adv Department By : Shri Vivek Vardhan, Sr. DR Date of Hearing : 27.09.2023 Date of Pronouncement : 06.10.2023 ORDER PER N.…

Rpg Nirman (P) Ltd., Meerut vs. DCIT, Central Circle, Meerut

In the result all the captioned appeals of the assessee in ITA Nos

ITA 3024/DEL/2022[2015-16]Status: DisposedITAT Delhi06 Oct 2023AY 2015-16

Bench: Shri N.K. Billaiya & Ms Astha Chandra

For Appellant: Shri Gautam Jain, AdvFor Respondent: Shri Vivek Vardhan, Sr. DR
Section 143(3)Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘F’ BENCH, NEW DELHI BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER, AND MS ASTHA CHANDRA, JUDICIAL MEMBER ITA No. 3023/DEL/2022 [A.Y. 2014-15] ITA No. 3024/DEL/2022 [A.Y. 2015-16] ITA No. 3025/DEL/2022 [A.Y. 2016-17] ITA No. 3026/DEL/2022 [A.Y. 2017-18] RPG Nirman [P] Ltd. Vs The D.C.I.T A-2, Shambhu Nagar, Baghpat Road Central Circle Meerut Uttar Pradesh Meerut PAN: AADCR 0039 G (Applicant) (Respondent) Assessee By : Shri Gautam Jain, Adv Department By : Shri Vivek Vardhan, Sr. DR Date of Hearing : 27.09.2023 Date of Pronouncement : 06.10.2023 ORDER PER N.…

Rpg Nirman (P) Ltd., Meerut vs. DCIT, Central Circle, Meerut

In the result all the captioned appeals of the assessee in ITA Nos

ITA 3023/DEL/2022[2014-15]Status: DisposedITAT Delhi06 Oct 2023AY 2014-15

Bench: Shri N.K. Billaiya & Ms Astha Chandra

For Appellant: Shri Gautam Jain, AdvFor Respondent: Shri Vivek Vardhan, Sr. DR
Section 143(3)Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘F’ BENCH, NEW DELHI BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER, AND MS ASTHA CHANDRA, JUDICIAL MEMBER ITA No. 3023/DEL/2022 [A.Y. 2014-15] ITA No. 3024/DEL/2022 [A.Y. 2015-16] ITA No. 3025/DEL/2022 [A.Y. 2016-17] ITA No. 3026/DEL/2022 [A.Y. 2017-18] RPG Nirman [P] Ltd. Vs The D.C.I.T A-2, Shambhu Nagar, Baghpat Road Central Circle Meerut Uttar Pradesh Meerut PAN: AADCR 0039 G (Applicant) (Respondent) Assessee By : Shri Gautam Jain, Adv Department By : Shri Vivek Vardhan, Sr. DR Date of Hearing : 27.09.2023 Date of Pronouncement : 06.10.2023 ORDER PER N.…

DCIT, Central Circle-8, New Delhi vs. Bhaijee Commodities Pvt. Ltd., Delhi

ITA 9133/DEL/2019[2010-11]Status: DisposedITAT Delhi07 Aug 2023AY 2010-11

Bench: Shri Chandra Mohan Garg & Shri Pradip Kumar Kedia

For Appellant: Shri Surinder Mahajan CAFor Respondent: Shri Kanav Bali, Sr.DR
Section 133(6)Section 147Section 148Section 151Section 68

…reopening action of the Assessing Officer was discarded and quashed by the Co-ordinate Bench. 29 I.T.A. No.9133 & 7921/Del/2019 28. We also bear in mind the observations made by the Hon’ble Delhi High Court in the case of Pr. CIT vs. G & G Pharma Pvt. Ltd., 384 ITR 147 (Del) & Sarthak Securities Co. (P) Ltd. 329 ITR 110 (Del.) wherein it was held that it is the basic requirement of law that Assessing Officer himself applied his mind to the underlying material which led him to hold belief that the income of the assessee has escaped assessment and such reference to the material is sorely missing. Similar judgemen…

Bhaijee Commodities Pvt. Ltd., New Delhi vs. ACIT Circle-4(2), New Delhi

ITA 7921/DEL/2019[2010-11]Status: DisposedITAT Delhi07 Aug 2023AY 2010-11

Bench: Shri Chandra Mohan Garg & Shri Pradip Kumar Kedia

For Appellant: Shri Surinder Mahajan CAFor Respondent: Shri Kanav Bali, Sr.DR
Section 133(6)Section 147Section 148Section 151Section 68

…reopening action of the Assessing Officer was discarded and quashed by the Co-ordinate Bench. 29 I.T.A. No.9133 & 7921/Del/2019 28. We also bear in mind the observations made by the Hon’ble Delhi High Court in the case of Pr. CIT vs. G & G Pharma Pvt. Ltd., 384 ITR 147 (Del) & Sarthak Securities Co. (P) Ltd. 329 ITR 110 (Del.) wherein it was held that it is the basic requirement of law that Assessing Officer himself applied his mind to the underlying material which led him to hold belief that the income of the assessee has escaped assessment and such reference to the material is sorely missing. Similar judgemen…