322 ITR 396 (Del) CIT v. Ashwani Gupta

306 ITR 27High Court2008#1288 most cited

What is 322 ITR 396 (Del) CIT v. Ashwani Gupta authority for?

Statements recorded under Section 131 of the Income Tax Act, 1961, have no independent evidentiary value and therefore cannot be relied upon to draw any adverse opinion during assessment proceedings.

88

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2025.

Also referred to as

CIT v. Ashwani Gupta · 322 ITR 396 · Section 131 · evidentiary value · statements recorded · adverse opinion · Section 153A · assessment proceedings · Delhi High Court · Income Tax Act 1961

Sections most often in play

Section 143(3)Section 153ASection 69CSection 147Section 148Section 149Section 153CSection 10A

Issues it is cited on

section 115adsection 2(1a)section 2(1)section 66section 153a proceedingssection 60section 63section 2(14)(iii)peak credit theorysection 65section 115aaudi alteram partem

Judgments citing 322 ITR 396 (Del) CIT v. Ashwani Gupta

DCIT CC 8(1), Mumbai vs. M/S Jainam Investments, Mumbai

In the result, appeals filed by the revenue are hereby dismissed

ITA 4474/MUM/2019[2016-17]Status: DisposedITAT Mumbai25 Feb 2021AY 2016-17
For Appellant: Shri Suchek Anchaliya (AR)For Respondent: Shri Rahul Raman (DR)
Section 143(1)Section 148Section 68

…t therefore, assessee was not given an opportunity to cross-examine witnesses whose incriminating statements had been made available to assessee, matter remanded to the A.O for affording an adequate and proper opportunity. 23.26 In CIT Vs. Rajesh Kumar (2008) 306 ITR 27 (Del), it was held thatthe Revenue having collected material behind the back of the assessee and used the same against him without disclosing the material to the assessee or giving an opportunity to him to cross-examine the person whose statement has been used against the assessee for making ITA. Nos.4286 & 4474/Mum/2019 A.Ys. 2011-12 & 2016-17 t…

M/S. Godwin Resort & Hotel Pvt. Ltd., Meerut vs. ACIT, Meerut

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

ITA 1841/DEL/2016[2011-12]Status: DisposedITAT Delhi14 Oct 2019AY 2011-12

Bench: Shri Amit Shukla & Shri B.R.R. Kumar

For Appellant: Shri Sandeep Sapra, AdvFor Respondent: Shri S.S. Rana, CIT-DR
Section 143(3)Section 40ASection 40A(3)Section 68Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI B.R.R. KUMAR, ACCOUNTANT MEMBER I.T.A. No.1841/DEL/2016 Assessment Year: 2011-12 M/s. Godwin Resort & vs. ACIT, Central Circle, Hotel Pvt. Ltd., Meerut. 38, 1st Floor Chetan Medical Complex, Chippi Tank, Meerut. TAN/PAN: AADCG 3027H (Appellant) (Respondent) Appellant by: Shri Sandeep Sapra, Adv. Respondent by: Shri S.S. Rana, CIT-DR Date of hearing: 28 08 2019 Date of pronouncement: 14 10 2019 O R D E R PER AMIT SHUKLA, JM: The aforesaid appeal has been filed by the assessee against the impugned…

Uma Singal, New Delhi vs. ACIT, Centrl Circle-3, New Delhi

ITA 1484/DEL/2018[2014-15]Status: DisposedITAT Delhi07 Dec 2018AY 2014-15

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Shri S S Rana CIT DR
Section 10(38)Section 143Section 153ASection 250Section 68

…request therefore, assessee was not given an opportunity to cross-examine witnesses whose incriminating statements had been made available to assessee, matter remanded to the A.O for affording an adequate and proper opportunity.‖  CIT Vs. Rajesh Kumar (2008) 306 ITR 27 (Del): Held as under: ―Revenue having collected material behind the back of the assessee and used the same against him without disclosing the material to the assessee or giving an opportunity to him to cross-examine the person whose statement has been used against the assessee for making the impugned addition, there is clear violation of principl…

Ritu Singal, New Delhi vs. ACIT, Central Circle- 3, New Delhi

ITA 1481/DEL/2018[2015-16]Status: DisposedITAT Delhi07 Dec 2018AY 2015-16

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Shri S S Rana CIT DR
Section 10(38)Section 143Section 153ASection 250Section 68

…request therefore, assessee was not given an opportunity to cross-examine witnesses whose incriminating statements had been made available to assessee, matter remanded to the A.O for affording an adequate and proper opportunity.‖  CIT Vs. Rajesh Kumar (2008) 306 ITR 27 (Del): Held as under: ―Revenue having collected material behind the back of the assessee and used the same against him without disclosing the material to the assessee or giving an opportunity to him to cross-examine the person whose statement has been used against the assessee for making the impugned addition, there is clear violation of principl…

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

…an was not provided to the appellant xv. The appellant was again deprived from the very basic fundamental right available to them under law. xvi. Following decision are relied upon (Copy of decisions is attached) a. Commissioner of Income-tax v Rajesh Kumar 306 ITR 27 (Delhi); b. Ashok Lalwani v. Income-tax Officer 328 ITR 272 (Delhi); c. Commissioner of Income-tax v. Independent Media (P) Ltd [2012] 25 taxmann.com 276 (Delhi) ITA No. 456 of 2011; d. Commissioner of Income-tax v. Ashwani Gupta [2010] 322 ITR 396 (DELHI); e. Commissioner of Income-tax v. Jindal Vegetables Products Ltd [2009] 315 ITR 265 (DEL…

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

…an was not provided to the appellant xv. The appellant was again deprived from the very basic fundamental right available to them under law. xvi. Following decision are relied upon (Copy of decisions is attached) a. Commissioner of Income-tax v Rajesh Kumar 306 ITR 27 (Delhi); b. Ashok Lalwani v. Income-tax Officer 328 ITR 272 (Delhi); c. Commissioner of Income-tax v. Independent Media (P) Ltd [2012] 25 taxmann.com 276 (Delhi) ITA No. 456 of 2011; d. Commissioner of Income-tax v. Ashwani Gupta [2010] 322 ITR 396 (DELHI); e. Commissioner of Income-tax v. Jindal Vegetables Products Ltd [2009] 315 ITR 265 (DEL…

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

…an was not provided to the appellant xv. The appellant was again deprived from the very basic fundamental right available to them under law. xvi. Following decision are relied upon (Copy of decisions is attached) a. Commissioner of Income-tax v Rajesh Kumar 306 ITR 27 (Delhi); b. Ashok Lalwani v. Income-tax Officer 328 ITR 272 (Delhi); c. Commissioner of Income-tax v. Independent Media (P) Ltd [2012] 25 taxmann.com 276 (Delhi) ITA No. 456 of 2011; d. Commissioner of Income-tax v. Ashwani Gupta [2010] 322 ITR 396 (DELHI); e. Commissioner of Income-tax v. Jindal Vegetables Products Ltd [2009] 315 ITR 265 (DEL…

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

…an was not provided to the appellant xv. The appellant was again deprived from the very basic fundamental right available to them under law. xvi. Following decision are relied upon (Copy of decisions is attached) a. Commissioner of Income-tax v Rajesh Kumar 306 ITR 27 (Delhi); b. Ashok Lalwani v. Income-tax Officer 328 ITR 272 (Delhi); c. Commissioner of Income-tax v. Independent Media (P) Ltd [2012] 25 taxmann.com 276 (Delhi) ITA No. 456 of 2011; d. Commissioner of Income-tax v. Ashwani Gupta [2010] 322 ITR 396 (DELHI); e. Commissioner of Income-tax v. Jindal Vegetables Products Ltd [2009] 315 ITR 265 (DEL…

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

…an was not provided to the appellant xv. The appellant was again deprived from the very basic fundamental right available to them under law. xvi. Following decision are relied upon (Copy of decisions is attached) a. Commissioner of Income-tax v Rajesh Kumar 306 ITR 27 (Delhi); b. Ashok Lalwani v. Income-tax Officer 328 ITR 272 (Delhi); c. Commissioner of Income-tax v. Independent Media (P) Ltd [2012] 25 taxmann.com 276 (Delhi) ITA No. 456 of 2011; d. Commissioner of Income-tax v. Ashwani Gupta [2010] 322 ITR 396 (DELHI); e. Commissioner of Income-tax v. Jindal Vegetables Products Ltd [2009] 315 ITR 265 (DEL…

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

…an was not provided to the appellant xv. The appellant was again deprived from the very basic fundamental right available to them under law. xvi. Following decision are relied upon (Copy of decisions is attached) a. Commissioner of Income-tax v Rajesh Kumar 306 ITR 27 (Delhi); b. Ashok Lalwani v. Income-tax Officer 328 ITR 272 (Delhi); c. Commissioner of Income-tax v. Independent Media (P) Ltd [2012] 25 taxmann.com 276 (Delhi) ITA No. 456 of 2011; d. Commissioner of Income-tax v. Ashwani Gupta [2010] 322 ITR 396 (DELHI); e. Commissioner of Income-tax v. Jindal Vegetables Products Ltd [2009] 315 ITR 265 (DEL…

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

…an was not provided to the appellant xv. The appellant was again deprived from the very basic fundamental right available to them under law. xvi. Following decision are relied upon (Copy of decisions is attached) a. Commissioner of Income-tax v Rajesh Kumar 306 ITR 27 (Delhi); b. Ashok Lalwani v. Income-tax Officer 328 ITR 272 (Delhi); c. Commissioner of Income-tax v. Independent Media (P) Ltd [2012] 25 taxmann.com 276 (Delhi) ITA No. 456 of 2011; d. Commissioner of Income-tax v. Ashwani Gupta [2010] 322 ITR 396 (DELHI); e. Commissioner of Income-tax v. Jindal Vegetables Products Ltd [2009] 315 ITR 265 (DEL…

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

…an was not provided to the appellant xv. The appellant was again deprived from the very basic fundamental right available to them under law. xvi. Following decision are relied upon (Copy of decisions is attached) a. Commissioner of Income-tax v Rajesh Kumar 306 ITR 27 (Delhi); b. Ashok Lalwani v. Income-tax Officer 328 ITR 272 (Delhi); c. Commissioner of Income-tax v. Independent Media (P) Ltd [2012] 25 taxmann.com 276 (Delhi) ITA No. 456 of 2011; d. Commissioner of Income-tax v. Ashwani Gupta [2010] 322 ITR 396 (DELHI); e. Commissioner of Income-tax v. Jindal Vegetables Products Ltd [2009] 315 ITR 265 (DEL…

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

…an was not provided to the appellant xv. The appellant was again deprived from the very basic fundamental right available to them under law. xvi. Following decision are relied upon (Copy of decisions is attached) a. Commissioner of Income-tax v Rajesh Kumar 306 ITR 27 (Delhi); b. Ashok Lalwani v. Income-tax Officer 328 ITR 272 (Delhi); c. Commissioner of Income-tax v. Independent Media (P) Ltd [2012] 25 taxmann.com 276 (Delhi) ITA No. 456 of 2011; d. Commissioner of Income-tax v. Ashwani Gupta [2010] 322 ITR 396 (DELHI); e. Commissioner of Income-tax v. Jindal Vegetables Products Ltd [2009] 315 ITR 265 (DEL…

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

…an was not provided to the appellant xv. The appellant was again deprived from the very basic fundamental right available to them under law. xvi. Following decision are relied upon (Copy of decisions is attached) a. Commissioner of Income-tax v Rajesh Kumar 306 ITR 27 (Delhi); b. Ashok Lalwani v. Income-tax Officer 328 ITR 272 (Delhi); c. Commissioner of Income-tax v. Independent Media (P) Ltd [2012] 25 taxmann.com 276 (Delhi) ITA No. 456 of 2011; d. Commissioner of Income-tax v. Ashwani Gupta [2010] 322 ITR 396 (DELHI); e. Commissioner of Income-tax v. Jindal Vegetables Products Ltd [2009] 315 ITR 265 (DEL…

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

…an was not provided to the appellant xv. The appellant was again deprived from the very basic fundamental right available to them under law. xvi. Following decision are relied upon (Copy of decisions is attached) a. Commissioner of Income-tax v Rajesh Kumar 306 ITR 27 (Delhi); b. Ashok Lalwani v. Income-tax Officer 328 ITR 272 (Delhi); c. Commissioner of Income-tax v. Independent Media (P) Ltd [2012] 25 taxmann.com 276 (Delhi) ITA No. 456 of 2011; d. Commissioner of Income-tax v. Ashwani Gupta [2010] 322 ITR 396 (DELHI); e. Commissioner of Income-tax v. Jindal Vegetables Products Ltd [2009] 315 ITR 265 (DEL…

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

…an was not provided to the appellant xv. The appellant was again deprived from the very basic fundamental right available to them under law. xvi. Following decision are relied upon (Copy of decisions is attached) a. Commissioner of Income-tax v Rajesh Kumar 306 ITR 27 (Delhi); b. Ashok Lalwani v. Income-tax Officer 328 ITR 272 (Delhi); c. Commissioner of Income-tax v. Independent Media (P) Ltd [2012] 25 taxmann.com 276 (Delhi) ITA No. 456 of 2011; d. Commissioner of Income-tax v. Ashwani Gupta [2010] 322 ITR 396 (DELHI); e. Commissioner of Income-tax v. Jindal Vegetables Products Ltd [2009] 315 ITR 265 (DEL…

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

…an was not provided to the appellant xv. The appellant was again deprived from the very basic fundamental right available to them under law. xvi. Following decision are relied upon (Copy of decisions is attached) a. Commissioner of Income-tax v Rajesh Kumar 306 ITR 27 (Delhi); b. Ashok Lalwani v. Income-tax Officer 328 ITR 272 (Delhi); c. Commissioner of Income-tax v. Independent Media (P) Ltd [2012] 25 taxmann.com 276 (Delhi) ITA No. 456 of 2011; d. Commissioner of Income-tax v. Ashwani Gupta [2010] 322 ITR 396 (DELHI); e. Commissioner of Income-tax v. Jindal Vegetables Products Ltd [2009] 315 ITR 265 (DEL…

M/S. Span Foundation Pvt. Ltd., Kolkata vs. DCIT, Central Circle - 3(2), Kolkata

In the result, appeal of the assessee is allowed

ITA 2521/KOL/2017[2009-10]Status: DisposedITAT Kolkata18 Apr 2018AY 2009-10

Bench: Shri A. T Varkey, Jm &Dr. A.L.Saini, Am आयकरअपीलसं/.Ita No.2519/Kol/2017 ("नधा"रणवष" / Assessment Year: 2009-10) M/S. Garg Brothers Pvt. Ltd. Vs. Dcit, Central Circle- 3(2), Kolkata 57, Burtolla Street, Aayakar Bhawan Poorva, 110, Kolkata – 700 007. Shantipally, Kolkata – 700 107. "थायीलेखासं/.जीआइआरसं/.Pan/Gir No. : Aaacg 9775 F (Assessee) .. (Revenue) & आयकरअपीलसं/.Ita No.2520/Kol/2017 ("नधा"रणवष" / Assessment Year: 2009-10) M/S. Cliff Treximpvt. Ltd. Vs. Dcit, Central Circle- 3(2), Kolkata 57, Burtolla Street, Aayakar Bhawan Poorva, 110, Kolkata – 700 007. Shantipally, Kolkata – 700 107. "थायीलेखासं/.जीआइआरसं/.Pan/Gir No. : Aabcc 0961 E (Assessee) .. (Revenue) & आयकरअपीलसं/.Ita No.2521/Kol/2017 ("नधा"रणवष" / Assessment Year: 2009-10) M/S. Span Foundation Pvt. Vs. Dcit, Central Circle- Ltd. 3(2), Kolkata Aayakar Bhawan Poorva, 110, 57, Burtolla Street, Shantipally, Kolkata – 700 107. Kolkata – 700 007. "थायीलेखासं/.जीआइआरसं/.Pan/Gir No. : Aaecs 4605 C (Assessee) .. (Revenue)

For Appellant: Shri S.K. Tulsiyan, Advocate & Bhoomija Verma, ARFor Respondent: Shri G. Mallikarjuna, CIT(DR)
Section 263

…hould be provided with the information under ld PR CIT possession along with an opportunity to cross examine the alleged entry operators. In this regard our attention was drawn to the decision of the Hon'ble Delhi High Court in the case of CIT v. Rajesh Kumar 306 ITR 27 (Delhi) and the decision of the Hon'ble Supreme Court in the case of Andaman Timber Industries v. Commissioner of Central Excise 281 CTR 241 (SC). Also in the case of K.P. Varghese v. Income Tax Officer (SC)(1981) 131 ITR 597 the Hon'ble Apex Court held that - "the consideration actually received by the assessee is more than what is declared or di…

M/S. Cliff Trexim Pvt. Ltd., Kolkata vs. DCIT, Central Circle - 3(2), Kolkata

In the result, appeal of the assessee is allowed

ITA 2520/KOL/2017[2009-10]Status: DisposedITAT Kolkata18 Apr 2018AY 2009-10

Bench: Shri A. T Varkey, Jm &Dr. A.L.Saini, Am आयकरअपीलसं/.Ita No.2519/Kol/2017 ("नधा"रणवष" / Assessment Year: 2009-10) M/S. Garg Brothers Pvt. Ltd. Vs. Dcit, Central Circle- 3(2), Kolkata 57, Burtolla Street, Aayakar Bhawan Poorva, 110, Kolkata – 700 007. Shantipally, Kolkata – 700 107. "थायीलेखासं/.जीआइआरसं/.Pan/Gir No. : Aaacg 9775 F (Assessee) .. (Revenue) & आयकरअपीलसं/.Ita No.2520/Kol/2017 ("नधा"रणवष" / Assessment Year: 2009-10) M/S. Cliff Treximpvt. Ltd. Vs. Dcit, Central Circle- 3(2), Kolkata 57, Burtolla Street, Aayakar Bhawan Poorva, 110, Kolkata – 700 007. Shantipally, Kolkata – 700 107. "थायीलेखासं/.जीआइआरसं/.Pan/Gir No. : Aabcc 0961 E (Assessee) .. (Revenue) & आयकरअपीलसं/.Ita No.2521/Kol/2017 ("नधा"रणवष" / Assessment Year: 2009-10) M/S. Span Foundation Pvt. Vs. Dcit, Central Circle- Ltd. 3(2), Kolkata Aayakar Bhawan Poorva, 110, 57, Burtolla Street, Shantipally, Kolkata – 700 107. Kolkata – 700 007. "थायीलेखासं/.जीआइआरसं/.Pan/Gir No. : Aaecs 4605 C (Assessee) .. (Revenue)

For Appellant: Shri S.K. Tulsiyan, Advocate & Bhoomija Verma, ARFor Respondent: Shri G. Mallikarjuna, CIT(DR)
Section 263

…hould be provided with the information under ld PR CIT possession along with an opportunity to cross examine the alleged entry operators. In this regard our attention was drawn to the decision of the Hon'ble Delhi High Court in the case of CIT v. Rajesh Kumar 306 ITR 27 (Delhi) and the decision of the Hon'ble Supreme Court in the case of Andaman Timber Industries v. Commissioner of Central Excise 281 CTR 241 (SC). Also in the case of K.P. Varghese v. Income Tax Officer (SC)(1981) 131 ITR 597 the Hon'ble Apex Court held that - "the consideration actually received by the assessee is more than what is declared or di…

M/S. Garg Brothers Pvt. Ltd., Kolkata vs. DCIT, Central Circle - 3(2), Kolkata

In the result, appeal of the assessee is allowed

ITA 2519/KOL/2017[2009-10]Status: DisposedITAT Kolkata18 Apr 2018AY 2009-10

Bench: Shri A. T Varkey, Jm &Dr. A.L.Saini, Am आयकरअपीलसं/.Ita No.2519/Kol/2017 ("नधा"रणवष" / Assessment Year: 2009-10) M/S. Garg Brothers Pvt. Ltd. Vs. Dcit, Central Circle- 3(2), Kolkata 57, Burtolla Street, Aayakar Bhawan Poorva, 110, Kolkata – 700 007. Shantipally, Kolkata – 700 107. "थायीलेखासं/.जीआइआरसं/.Pan/Gir No. : Aaacg 9775 F (Assessee) .. (Revenue) & आयकरअपीलसं/.Ita No.2520/Kol/2017 ("नधा"रणवष" / Assessment Year: 2009-10) M/S. Cliff Treximpvt. Ltd. Vs. Dcit, Central Circle- 3(2), Kolkata 57, Burtolla Street, Aayakar Bhawan Poorva, 110, Kolkata – 700 007. Shantipally, Kolkata – 700 107. "थायीलेखासं/.जीआइआरसं/.Pan/Gir No. : Aabcc 0961 E (Assessee) .. (Revenue) & आयकरअपीलसं/.Ita No.2521/Kol/2017 ("नधा"रणवष" / Assessment Year: 2009-10) M/S. Span Foundation Pvt. Vs. Dcit, Central Circle- Ltd. 3(2), Kolkata Aayakar Bhawan Poorva, 110, 57, Burtolla Street, Shantipally, Kolkata – 700 107. Kolkata – 700 007. "थायीलेखासं/.जीआइआरसं/.Pan/Gir No. : Aaecs 4605 C (Assessee) .. (Revenue)

For Appellant: Shri S.K. Tulsiyan, Advocate & Bhoomija Verma, ARFor Respondent: Shri G. Mallikarjuna, CIT(DR)
Section 263

…hould be provided with the information under ld PR CIT possession along with an opportunity to cross examine the alleged entry operators. In this regard our attention was drawn to the decision of the Hon'ble Delhi High Court in the case of CIT v. Rajesh Kumar 306 ITR 27 (Delhi) and the decision of the Hon'ble Supreme Court in the case of Andaman Timber Industries v. Commissioner of Central Excise 281 CTR 241 (SC). Also in the case of K.P. Varghese v. Income Tax Officer (SC)(1981) 131 ITR 597 the Hon'ble Apex Court held that - "the consideration actually received by the assessee is more than what is declared or di…