292 ITR 339 (Delhi) and CIT v. Nai Duniya

295 ITR 346High Court2007#15624 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2017.

Judgments citing 292 ITR 339 (Delhi) and CIT v. Nai Duniya

ACIT, NEW DELHI vs. SH. ASHOK MITTAL, NEW DELHI

In the result, the appeals filed by the assessee are partly allowed, the

ITA 3743/DEL/2013[2001-02]Status: DisposedITAT Delhi30 Oct 2017AY 2001-02

Bench: Shri R. K. Panda & Ms. Suchitra Kambleassessment Year : 2001-02 Shri Ashok Mittal, Ito, Ward- 24(3), 42, Sainik Farms, Vs. New Delhi. New Delhi. Pan : Aaspm6882C (Appellant) (Respondent) Assessment Year : 2001-02 Acit, Circle- 24(1), Shri Ashok Mittal, New Delhi. Vs. 42, Sainik Farms, New Delhi. Pan : Aaspm6882C (Appellant) (Respondent)

For Appellant: Shri Gautam Jain, AdvFor Respondent: Shri R. C. Dande, Sr.DR
Section 143(3)

…nd not been obtained by the ld. AO and therefore any addition on that account could not have been made; (iv) Reliance was placed on the decisions in CIT v. Morgan Securities & Credits Pvt. Ltd. reported in 292 ITR 339 (Delhi) and CIT v. Nai Duniya reported in 295 ITR 346 (MP); In the verbal submission made on 12.3.2009, it was vehemently contested that the accounts of the assessee were audited. Secondly, if the ld. AO deemed that the books were incorrect and did not manifest the true and correct picture, the books should have been rejected. “9. I have carefully considered the order of the Id. AO and the submissi…

SH. ASHOK MITTAL,NEW DELHI vs. ADDL. CIT, NEW DELHI

In the result, the appeals filed by the assessee are partly allowed, the

ITA 3307/DEL/2013[2001-02]Status: DisposedITAT Delhi30 Oct 2017AY 2001-02

Bench: Shri R. K. Panda & Ms. Suchitra Kambleassessment Year : 2001-02 Shri Ashok Mittal, Ito, Ward- 24(3), 42, Sainik Farms, Vs. New Delhi. New Delhi. Pan : Aaspm6882C (Appellant) (Respondent) Assessment Year : 2001-02 Acit, Circle- 24(1), Shri Ashok Mittal, New Delhi. Vs. 42, Sainik Farms, New Delhi. Pan : Aaspm6882C (Appellant) (Respondent)

For Appellant: Shri Gautam Jain, AdvFor Respondent: Shri R. C. Dande, Sr.DR
Section 143(3)

…nd not been obtained by the ld. AO and therefore any addition on that account could not have been made; (iv) Reliance was placed on the decisions in CIT v. Morgan Securities & Credits Pvt. Ltd. reported in 292 ITR 339 (Delhi) and CIT v. Nai Duniya reported in 295 ITR 346 (MP); In the verbal submission made on 12.3.2009, it was vehemently contested that the accounts of the assessee were audited. Secondly, if the ld. AO deemed that the books were incorrect and did not manifest the true and correct picture, the books should have been rejected. “9. I have carefully considered the order of the Id. AO and the submissi…

ACIT, NEW DELHI vs. M/S. ASHOK MITTAL, NEW DELHI

In the result, the appeals filed by the assessee are partly allowed, the

ITA 2997/DEL/2009[2001-02]Status: DisposedITAT Delhi30 Oct 2017AY 2001-02

Bench: Shri R. K. Panda & Ms. Suchitra Kambleassessment Year : 2001-02 Shri Ashok Mittal, Ito, Ward- 24(3), 42, Sainik Farms, Vs. New Delhi. New Delhi. Pan : Aaspm6882C (Appellant) (Respondent) Assessment Year : 2001-02 Acit, Circle- 24(1), Shri Ashok Mittal, New Delhi. Vs. 42, Sainik Farms, New Delhi. Pan : Aaspm6882C (Appellant) (Respondent)

For Appellant: Shri Gautam Jain, AdvFor Respondent: Shri R. C. Dande, Sr.DR
Section 143(3)

…nd not been obtained by the ld. AO and therefore any addition on that account could not have been made; (iv) Reliance was placed on the decisions in CIT v. Morgan Securities & Credits Pvt. Ltd. reported in 292 ITR 339 (Delhi) and CIT v. Nai Duniya reported in 295 ITR 346 (MP); In the verbal submission made on 12.3.2009, it was vehemently contested that the accounts of the assessee were audited. Secondly, if the ld. AO deemed that the books were incorrect and did not manifest the true and correct picture, the books should have been rejected. “9. I have carefully considered the order of the Id. AO and the submissi…

ASHOK MITTAL vs. ITO, WARD-24(3),,

In the result, the appeals filed by the assessee are partly allowed, the

ITA 3764/DEL/2004[2001-2002]Status: DisposedITAT Delhi30 Oct 2017AY 2001-2002

Bench: Shri R. K. Panda & Ms. Suchitra Kambleassessment Year : 2001-02 Shri Ashok Mittal, Ito, Ward- 24(3), 42, Sainik Farms, Vs. New Delhi. New Delhi. Pan : Aaspm6882C (Appellant) (Respondent) Assessment Year : 2001-02 Acit, Circle- 24(1), Shri Ashok Mittal, New Delhi. Vs. 42, Sainik Farms, New Delhi. Pan : Aaspm6882C (Appellant) (Respondent)

For Appellant: Shri Gautam Jain, AdvFor Respondent: Shri R. C. Dande, Sr.DR
Section 143(3)

…nd not been obtained by the ld. AO and therefore any addition on that account could not have been made; (iv) Reliance was placed on the decisions in CIT v. Morgan Securities & Credits Pvt. Ltd. reported in 292 ITR 339 (Delhi) and CIT v. Nai Duniya reported in 295 ITR 346 (MP); In the verbal submission made on 12.3.2009, it was vehemently contested that the accounts of the assessee were audited. Secondly, if the ld. AO deemed that the books were incorrect and did not manifest the true and correct picture, the books should have been rejected. “9. I have carefully considered the order of the Id. AO and the submissi…

THE ADDITIONAL CIT, CHENNAI vs. M/S. BUHARI HOLDINGS PVT. LTD., CHENNAI

In the result, both the appeals filed by the Revenue are dismissed

ITA 3196/CHNY/2016[2016-17]Status: DisposedITAT Chennai13 Oct 2017AY 2016-17

Bench: Shri Sanjay Arora & Shri Duvvuru Rl Reddy

For Appellant: Smt. Veni S. Raj, JCITFor Respondent: Shri N.C. Prabhakar, Advocate
Section 115JSection 115VSection 142(1)Section 143(2)Section 143(3)

…mber Bench. Thus it is admitted position that the issue under consideration is a debatable issue or an issue in respect of which more than one view is possible. We find that Hon'ble Supreme Court in the case of Learned Commissioner of Income Tax Vs. Max India 295 ITR 346 has 13 I.T.A. Nos.3195 & 3196/M/16 reiterated the view that passing of an order u/s.263 is not envisaged in the Act in respect of debatable issue where more than one view is possible. Thus the opinion of the Learned Commissioner of Income Tax cannot be upheld. 15. In view of the above in our considered view the Learned Commissioner of Income Tax…

ACIT, CHENNAI vs. M/S. BUHARI HOLDINGS PVT. LTD., CHENNAI

In the result, both the appeals filed by the Revenue are dismissed

ITA 3195/CHNY/2016[2012-13]Status: DisposedITAT Chennai13 Oct 2017AY 2012-13

Bench: Shri Sanjay Arora & Shri Duvvuru Rl Reddy

For Appellant: Smt. Veni S. Raj, JCITFor Respondent: Shri N.C. Prabhakar, Advocate
Section 115JSection 115VSection 142(1)Section 143(2)Section 143(3)

…mber Bench. Thus it is admitted position that the issue under consideration is a debatable issue or an issue in respect of which more than one view is possible. We find that Hon'ble Supreme Court in the case of Learned Commissioner of Income Tax Vs. Max India 295 ITR 346 has 13 I.T.A. Nos.3195 & 3196/M/16 reiterated the view that passing of an order u/s.263 is not envisaged in the Act in respect of debatable issue where more than one view is possible. Thus the opinion of the Learned Commissioner of Income Tax cannot be upheld. 15. In view of the above in our considered view the Learned Commissioner of Income Tax…

292 ITR 339 (Delhi) and CIT v. Nai Duniya (295 ITR 346) — Cited in 6 Judgments | BharatTax