328(Jharkhand) Bhagheeratha Engineering Ltd. v. ACIT

386 ITR 342High Court2016#6373 most cited

What is 328(Jharkhand) Bhagheeratha Engineering Ltd. v. ACIT authority for?

An Assessing Officer's income escaping assessment action based on a loose sheet found in a related party's premises is justified if based on relevant material, even if a wrong presumption was used in the assessment order.

18

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2021.

Also referred to as

Bhagheeratha Engineering Ltd v ACIT · 386 ITR 342 · Ashok Kumar v CIT · loose sheet · search and seizure · income escaping assessment · relevant material · assessment order · wrong presumption

Judgments citing 328(Jharkhand) Bhagheeratha Engineering Ltd. v. ACIT

RAJENDER SHARMA,NEW DELHI vs. DCIT, NOIDA

In the result, the appeal of the assessee is allowed

ITA 3434/DEL/2017[2011-12]Status: DisposedITAT Delhi28 Sept 2021AY 2011-12

Bench: Shri Anil Chaturvedi & Shri Amit Shukla

For Appellant: Shri P.C. Yadav, AdvFor Respondent: Smt. Sushma Singh, CIT-D.R
Section 132(4)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘F’ NEW DELHI BEFORE SHRI ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SHRI AMIT SHUKLA, JUDICIAL MEMBER I.T.A. No.3434/DEL/2017 Assessment Year: 2011-2012 Rajender Sharma, vs. DCIT, C/o Ravi Gupta, Advocate, Central Circle, E 6A, Kailash Colony Noida. New Delhi. TAN/PAN: AAIPS5983J (Appellant) (Respondent) Appellant by: Shri P.C. Yadav, Adv. Respondent by: Smt. Sushma Singh, CIT-D.R. Date of hearing: 19 08 2021 Date of pronouncement: 28 09 2021 O R D E R PER AMIT SHUKLA, JM The aforesaid appeal has been filed by the assessee against the impugned order dated 31.03.…

M/S. SIR SHADILAL ENTERPRISES LTD.,NEW DELHI vs. DCIT, NEW DELHI

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

ITA 5728/DEL/2014[2005-06]Status: DisposedITAT Delhi16 Dec 2019AY 2005-06

Bench: Sh. Amit Shukladr. B. R. R. Kumarita No. 5727/Del/2014 : Asstt. Year : 2004-05 Ita No. 5728/Del/2014 : Asstt. Year : 2005-06 M/S Sir Shadilal Enterprises Vs Deputy Commissioner Of Income Ltd., 4A, Hansalaya, 15, Tax, Circle-8(1), Barakhamba Road, New Delhi New Delhi (Appellant) (Respondent) Pan No. Aaecs3636D Assessee By : Sh. G. N. Gupta, Adv. Revenue By : Sh. S. S. Rana, Cit Dr Date Of Hearing: 17.09.2019 Date Of Pronouncement: 16.12.2019

For Appellant: Sh. G. N. Gupta, AdvFor Respondent: Sh. S. S. Rana, CIT DR
Section 143(3)Section 153A(2)Section 153CSection 37Section 68Section 69C

…ts was not limited to proceedings for search and seizure under section 132, and was also available for framing regular assessment. ITA Nos. 5727 & 5728/Del/2014 38 5. Ashok Kumar Vs CIT f20161 69 taxmann.com 129 (Patna)/[2016] 239 Taxman 436 (Patna)/[2016] 386 ITR 342 (Patna)/[2016] 290 CTR 450 (Patna) (Copy Enclosed) where Hon’ble Patna High Court held that where Assessing Officer passed income escaping assessment on basis of a loose sheet found in premises of father of assessee, action of Assessing Officer was justified being based on relevant material and, merely, because he used wrong presumption in asses…

M/S. SIR SHADILAL ENTERPRISES LTD.,NEW DELHI vs. DCIT, NEW DELHI

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

ITA 5727/DEL/2014[2004-05]Status: DisposedITAT Delhi16 Dec 2019AY 2004-05

Bench: Sh. Amit Shukladr. B. R. R. Kumarita No. 5727/Del/2014 : Asstt. Year : 2004-05 Ita No. 5728/Del/2014 : Asstt. Year : 2005-06 M/S Sir Shadilal Enterprises Vs Deputy Commissioner Of Income Ltd., 4A, Hansalaya, 15, Tax, Circle-8(1), Barakhamba Road, New Delhi New Delhi (Appellant) (Respondent) Pan No. Aaecs3636D Assessee By : Sh. G. N. Gupta, Adv. Revenue By : Sh. S. S. Rana, Cit Dr Date Of Hearing: 17.09.2019 Date Of Pronouncement: 16.12.2019

For Appellant: Sh. G. N. Gupta, AdvFor Respondent: Sh. S. S. Rana, CIT DR
Section 143(3)Section 153A(2)Section 153CSection 37Section 68Section 69C

…ts was not limited to proceedings for search and seizure under section 132, and was also available for framing regular assessment. ITA Nos. 5727 & 5728/Del/2014 38 5. Ashok Kumar Vs CIT f20161 69 taxmann.com 129 (Patna)/[2016] 239 Taxman 436 (Patna)/[2016] 386 ITR 342 (Patna)/[2016] 290 CTR 450 (Patna) (Copy Enclosed) where Hon’ble Patna High Court held that where Assessing Officer passed income escaping assessment on basis of a loose sheet found in premises of father of assessee, action of Assessing Officer was justified being based on relevant material and, merely, because he used wrong presumption in asses…

DCIT, NEW DELHI vs. M/S. SAAMAG DEVELOPERS LTD., NEW DELHI

In the result, the Revenue’s appeal stand dismissed

ITA 4058/DEL/2015[2011-12]Status: DisposedITAT Delhi08 Jul 2019AY 2011-12

Bench: Shri H.S. Sidhu & Shri B.R.R. Kumaray 2006-07

For Appellant: Sh. M.P. RASTOGI, ADVFor Respondent: Sh. S.S. RANA, CIT(DR)
Section 132Section 132(1)Section 142(1)Section 143(2)Section 143(3)Section 153ASection 2(22)(e)Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI B.R.R. KUMAR, ACCOUNTANT MEMBER AY 2006-07 DCIT, CC-10, VS. SAAMAG CONSTRUCTION LTD. NEW DELHI B-67, SARITA VIHAR, NEW DELHI (PAN: AAHCS8522R) AY 2007-08 DCIT, CC-10, VS. SAAMAG INFRASTRUCTURE LTD. NEW DELHI B-67, SARITA VIHAR, NEW DELHI (PAN: AAJCS5438A) AY 2007-08 DCIT, CC-10, VS. SAGA DEVELOPERS (P). LTD. NEW DELHI B-67, SARITA VIHAR, NEW DELHI (PAN: AAJCS4932K) AY 2011-12 DCIT, CC-19, VS. SAAMAG DEVELOPERS LTD. NEW DELHI B-67, SARITA VIHAR, NEW DELHI (PAN: AAJCS4952R) (APPELLANT) (RESPONDENT)…

DCIT, NEW DELHI vs. M/S. SAGA DEVELOPERS PVT. LTD., NEW DELHI

In the result, the Revenue’s appeal stand dismissed

ITA 2603/DEL/2014[2007-08]Status: DisposedITAT Delhi08 Jul 2019AY 2007-08

Bench: Shri H.S. Sidhu & Shri B.R.R. Kumaray 2006-07

For Appellant: Sh. M.P. RASTOGI, ADVFor Respondent: Sh. S.S. RANA, CIT(DR)
Section 132Section 132(1)Section 142(1)Section 143(2)Section 143(3)Section 153ASection 2(22)(e)Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI B.R.R. KUMAR, ACCOUNTANT MEMBER AY 2006-07 DCIT, CC-10, VS. SAAMAG CONSTRUCTION LTD. NEW DELHI B-67, SARITA VIHAR, NEW DELHI (PAN: AAHCS8522R) AY 2007-08 DCIT, CC-10, VS. SAAMAG INFRASTRUCTURE LTD. NEW DELHI B-67, SARITA VIHAR, NEW DELHI (PAN: AAJCS5438A) AY 2007-08 DCIT, CC-10, VS. SAGA DEVELOPERS (P). LTD. NEW DELHI B-67, SARITA VIHAR, NEW DELHI (PAN: AAJCS4932K) AY 2011-12 DCIT, CC-19, VS. SAAMAG DEVELOPERS LTD. NEW DELHI B-67, SARITA VIHAR, NEW DELHI (PAN: AAJCS4952R) (APPELLANT) (RESPONDENT)…

DCIT, NEW DELHI vs. M/S. SAAMAG INFRASTRUCTURE LTD., NEW DELHI

In the result, the Revenue’s appeal stand dismissed

ITA 2600/DEL/2014[2007-08]Status: DisposedITAT Delhi08 Jul 2019AY 2007-08

Bench: Shri H.S. Sidhu & Shri B.R.R. Kumaray 2006-07

For Appellant: Sh. M.P. RASTOGI, ADVFor Respondent: Sh. S.S. RANA, CIT(DR)
Section 132Section 132(1)Section 142(1)Section 143(2)Section 143(3)Section 153ASection 2(22)(e)Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI B.R.R. KUMAR, ACCOUNTANT MEMBER AY 2006-07 DCIT, CC-10, VS. SAAMAG CONSTRUCTION LTD. NEW DELHI B-67, SARITA VIHAR, NEW DELHI (PAN: AAHCS8522R) AY 2007-08 DCIT, CC-10, VS. SAAMAG INFRASTRUCTURE LTD. NEW DELHI B-67, SARITA VIHAR, NEW DELHI (PAN: AAJCS5438A) AY 2007-08 DCIT, CC-10, VS. SAGA DEVELOPERS (P). LTD. NEW DELHI B-67, SARITA VIHAR, NEW DELHI (PAN: AAJCS4932K) AY 2011-12 DCIT, CC-19, VS. SAAMAG DEVELOPERS LTD. NEW DELHI B-67, SARITA VIHAR, NEW DELHI (PAN: AAJCS4952R) (APPELLANT) (RESPONDENT)…

DCIT, NEW DELHI vs. M/S. SAAMAG CONSTRUCTION LTD., NEW DELHI

In the result, the Revenue’s appeal stand dismissed

ITA 2599/DEL/2014[2006-07]Status: DisposedITAT Delhi08 Jul 2019AY 2006-07

Bench: Shri H.S. Sidhu & Shri B.R.R. Kumaray 2006-07

For Appellant: Sh. M.P. RASTOGI, ADVFor Respondent: Sh. S.S. RANA, CIT(DR)
Section 132Section 132(1)Section 142(1)Section 143(2)Section 143(3)Section 153ASection 2(22)(e)Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI B.R.R. KUMAR, ACCOUNTANT MEMBER AY 2006-07 DCIT, CC-10, VS. SAAMAG CONSTRUCTION LTD. NEW DELHI B-67, SARITA VIHAR, NEW DELHI (PAN: AAHCS8522R) AY 2007-08 DCIT, CC-10, VS. SAAMAG INFRASTRUCTURE LTD. NEW DELHI B-67, SARITA VIHAR, NEW DELHI (PAN: AAJCS5438A) AY 2007-08 DCIT, CC-10, VS. SAGA DEVELOPERS (P). LTD. NEW DELHI B-67, SARITA VIHAR, NEW DELHI (PAN: AAJCS4932K) AY 2011-12 DCIT, CC-19, VS. SAAMAG DEVELOPERS LTD. NEW DELHI B-67, SARITA VIHAR, NEW DELHI (PAN: AAJCS4952R) (APPELLANT) (RESPONDENT)…

DCIT, NEW DELHI vs. SH. VIKAS JAIN, NEW DELHI

The appeal of the Revenue stands allowed

ITA 4075/DEL/2014[2009-10]Status: DisposedITAT Delhi19 Mar 2019AY 2009-10

Bench: Shri G.D.Agrawal & Shri Sudhanshu Srivastava

For Appellant: Sh. Ved Jain, Adv, Miss Umang Luthra, AdvFor Respondent: Shri J.K.Mishra, CIT-DR
Section 1Section 132Section 153ASection 292C

…)/[2014] 266 CTR 175 (Jharkhand) 4. Bhagheeratha Engineering Ltd. Vs. ACIT [2017] 79 taxmann.com 325 (Kerala)/[2015] 379 ITR 244 (Kerala)/[2016] 282 CTR 209 (Kerala) 5. Ashok Kumar Vs. CIT [2016] 69 taxmann.com 129 (Patna)/[2016] 239 Taxman 436 (Patna)/[2016] 386 ITR 342 (Patna)/[2016] 290 CTR 450 (Patna) 6. Baldev Raj Vs. CIT [2010] 2 taxmann.com 335 (Punjab & Haryana) 4.0 In response, the Ld. AR submitted that the addition per se was untenable in law as this document was not found during the course of the search carried out in the premises of the assessee as was evident from the assessment order wherein the…

DCIT, NEW DELHI vs. M/S. VASUDEVA JEWELLERS PVT. LTD., NEW DELHI

In the result the appeal of Revenue for AY 2008-09 is

ITA 4248/DEL/2014[2008-09]Status: DisposedITAT Delhi15 Mar 2019AY 2008-09

Bench: Shri G.D.Agrawal & Shri Sudhanshu Srivastava

For Appellant: Sh. Ved Jain, Adv, Sh. Ashish GoelFor Respondent: Shri J.K.Mishra, CIT-DR
Section 132(1)Section 153C

…and)/[2014] 266 CTR 175 (Jharkhand) 4. Bhagheeratha Engineering Ltd Vs ACIT [2017] 79 taxmann.com 325 (Kerala)/[2015] 379 ITR 244 (Kerala)/[2016] 282 CTR 209 (Kerala) 5. Ashok Kumar Vs CIT [2016] 69 taxmann.com 129 (Patna)/[2016] 239 Taxman 436 (Patna)/[2016] 386 ITR 342 (Patna)/[2016] 290 CTR 450 (Patna) 6. Baldev Raj Vs CIT [2010] 2 taxmann.com 335 (Punjab & Haryana) Particularly for A.Y. 2007-08, in respect of the document seized from the premises of the director of the assesse company and as stated by Sh Rajesh Kanodia on oath that the seized document belonged to the assesse, onus was always on the assesse t…

DCIT, NEW DELHI vs. M/S. VASUDEVA JEWELLERS PVT. LTD., NEW DELHI

In the result the appeal of Revenue for AY 2008-09 is

ITA 4247/DEL/2014[2007-08]Status: DisposedITAT Delhi15 Mar 2019AY 2007-08

Bench: Shri G.D.Agrawal & Shri Sudhanshu Srivastava

For Appellant: Sh. Ved Jain, Adv, Sh. Ashish GoelFor Respondent: Shri J.K.Mishra, CIT-DR
Section 132(1)Section 153C

…and)/[2014] 266 CTR 175 (Jharkhand) 4. Bhagheeratha Engineering Ltd Vs ACIT [2017] 79 taxmann.com 325 (Kerala)/[2015] 379 ITR 244 (Kerala)/[2016] 282 CTR 209 (Kerala) 5. Ashok Kumar Vs CIT [2016] 69 taxmann.com 129 (Patna)/[2016] 239 Taxman 436 (Patna)/[2016] 386 ITR 342 (Patna)/[2016] 290 CTR 450 (Patna) 6. Baldev Raj Vs CIT [2010] 2 taxmann.com 335 (Punjab & Haryana) Particularly for A.Y. 2007-08, in respect of the document seized from the premises of the director of the assesse company and as stated by Sh Rajesh Kanodia on oath that the seized document belonged to the assesse, onus was always on the assesse t…

DCIT, NEW DELHI vs. M/S. VASUDEVA JEWELLERS PVT. LTD., NEW DELHI

In the result the appeal of Revenue for AY 2008-09 is

ITA 4246/DEL/2014[2006-07]Status: DisposedITAT Delhi15 Mar 2019AY 2006-07

Bench: Shri G.D.Agrawal & Shri Sudhanshu Srivastava

For Appellant: Sh. Ved Jain, Adv, Sh. Ashish GoelFor Respondent: Shri J.K.Mishra, CIT-DR
Section 132(1)Section 153C

…and)/[2014] 266 CTR 175 (Jharkhand) 4. Bhagheeratha Engineering Ltd Vs ACIT [2017] 79 taxmann.com 325 (Kerala)/[2015] 379 ITR 244 (Kerala)/[2016] 282 CTR 209 (Kerala) 5. Ashok Kumar Vs CIT [2016] 69 taxmann.com 129 (Patna)/[2016] 239 Taxman 436 (Patna)/[2016] 386 ITR 342 (Patna)/[2016] 290 CTR 450 (Patna) 6. Baldev Raj Vs CIT [2010] 2 taxmann.com 335 (Punjab & Haryana) Particularly for A.Y. 2007-08, in respect of the document seized from the premises of the director of the assesse company and as stated by Sh Rajesh Kanodia on oath that the seized document belonged to the assesse, onus was always on the assesse t…

VASUDEVA JEWELLERS PVT. LTD.,NEW DELHI vs. DCIT, NEW DELHI

In the result the appeal of Revenue for AY 2008-09 is

ITA 3669/DEL/2014[2007-08]Status: DisposedITAT Delhi15 Mar 2019AY 2007-08

Bench: Shri G.D.Agrawal & Shri Sudhanshu Srivastava

For Appellant: Sh. Ved Jain, Adv, Sh. Ashish GoelFor Respondent: Shri J.K.Mishra, CIT-DR
Section 132(1)Section 153C

…and)/[2014] 266 CTR 175 (Jharkhand) 4. Bhagheeratha Engineering Ltd Vs ACIT [2017] 79 taxmann.com 325 (Kerala)/[2015] 379 ITR 244 (Kerala)/[2016] 282 CTR 209 (Kerala) 5. Ashok Kumar Vs CIT [2016] 69 taxmann.com 129 (Patna)/[2016] 239 Taxman 436 (Patna)/[2016] 386 ITR 342 (Patna)/[2016] 290 CTR 450 (Patna) 6. Baldev Raj Vs CIT [2010] 2 taxmann.com 335 (Punjab & Haryana) Particularly for A.Y. 2007-08, in respect of the document seized from the premises of the director of the assesse company and as stated by Sh Rajesh Kanodia on oath that the seized document belonged to the assesse, onus was always on the assesse t…

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

…12-TIOL-851-HC-DEL-IT) xxii. CIT Vs Naresh Kumar Aggarwala (2011) 331 ITR 510 (Del.) xxiii. Mahabir Prasad Rungta Vs CIT (2014) 43 Taxmann.com 328 (Jharkhand) xxiv. Bhagheeratha Engineering Ltd. Vs ACIT (2015) 379 ITR 244 (Ker.) xxv. Ashok Kumar Vs CIT (2016) 386 ITR 342 (Patna) xxvi. Baldev Raj Vs CIT (2010) Taxmann.com 335 (P&H) xxvii. CIT Vs MAF Academy (P.) Ltd. 361 ITR 258 (Del.) xxviii. CIT Vs Navodaya Castle Pvt. Ltd. (2014) 367 ITR 306 (Del.) xxix. Konark Structural Engineering (P.) Ltd. Vs DCIT (2018) 90 Taxmann.com 56 (Bom.) xxx. CIT Vs Nipun Builders & Developers (P.) Ltd. 350 ITR 407 (Del.) xxxi. CIT…

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

…12-TIOL-851-HC-DEL-IT) xxii. CIT Vs Naresh Kumar Aggarwala (2011) 331 ITR 510 (Del.) xxiii. Mahabir Prasad Rungta Vs CIT (2014) 43 Taxmann.com 328 (Jharkhand) xxiv. Bhagheeratha Engineering Ltd. Vs ACIT (2015) 379 ITR 244 (Ker.) xxv. Ashok Kumar Vs CIT (2016) 386 ITR 342 (Patna) xxvi. Baldev Raj Vs CIT (2010) Taxmann.com 335 (P&H) xxvii. CIT Vs MAF Academy (P.) Ltd. 361 ITR 258 (Del.) xxviii. CIT Vs Navodaya Castle Pvt. Ltd. (2014) 367 ITR 306 (Del.) xxix. Konark Structural Engineering (P.) Ltd. Vs DCIT (2018) 90 Taxmann.com 56 (Bom.) xxx. CIT Vs Nipun Builders & Developers (P.) Ltd. 350 ITR 407 (Del.) xxxi. CIT…

DCIT, MEERUT vs. M/S. GODWIN CONSTRUCTION (P) LTD., MEERUT

In the result appeal filed by the revenue stands dismissed

ITA 4012/DEL/2015[2008-09]Status: DisposedITAT Delhi08 Jun 2018AY 2008-09

Bench: Shri N.K.Saini & Smt. Beena A Pillaiay: 2005-06 & Ay: 2006-07 Godwin Construction Pvt.Ltd. Vs. Acit, Central Circle A-151, Defence Colony Bhaisali Ground Mawana Road Meerut Meerut Pan: Aaefg 1843 R Ay: 2006-07 Ay: 2007-08 Ay: 2008-09 Dcit, Central Circle Vs. Godwin Construction Pvt.Ltd. Meerut Meerut (Appellant) (Respondent) Assessee By : Sh. Sandeep Sapra, Adv. & Sh. Ravinder Agarwal, C.A. Department By : Sh.Sanjit Singh, Cit, D.R. Date Of Hearing : 09.05.2018 Date Of Pronouncement: 08/06/2018

For Appellant: Sh. Sandeep Sapra, Adv. And Sh. Ravinder Agarwal, C.AFor Respondent: Sh.Sanjit Singh, CIT, D.R
Section 292CSection 68

…d reliance upon the following decisions: CIT vs. Naresh Kumar Aggarwala (2011) 331 ITR 510 (Delhi) Mahabir Prasad Rungta vs. CIT (2014) 43 taxmann.com 328(Jharkhand) Bhagheeratha Engineering Ltd. vs. ACIT (2017) 379 ITR 244 (Kerala) Ashok Kumar vs. CIT (2016) 386 ITR 342 (Patna) Page 9 of 19 ITA Nos. 3226/Del/15 & 3227/Del/15 M/s Godwin Construction P Ltd. vs. ACIT A.Y. 2005-06 & 2006-07 ITA Nos. 4010 – 4011 & 4012/Del/15 DCIT vs. M/s Godwin Construction P Ltd. A.Y. 2006-07, 2007-08 & 2008-09 Baldev Raj vs. CIT (2010) (P&H) 2 taxmann.com 355 6. We have perused the submissions advanced by both sides in the ligh…

DCIT, MEERUT vs. M/S. GODWIN CONSTRUCTION (P) LTD., MEERUT

In the result appeal filed by the revenue stands dismissed

ITA 4011/DEL/2015[2007-08]Status: DisposedITAT Delhi08 Jun 2018AY 2007-08

Bench: Shri N.K.Saini & Smt. Beena A Pillaiay: 2005-06 & Ay: 2006-07 Godwin Construction Pvt.Ltd. Vs. Acit, Central Circle A-151, Defence Colony Bhaisali Ground Mawana Road Meerut Meerut Pan: Aaefg 1843 R Ay: 2006-07 Ay: 2007-08 Ay: 2008-09 Dcit, Central Circle Vs. Godwin Construction Pvt.Ltd. Meerut Meerut (Appellant) (Respondent) Assessee By : Sh. Sandeep Sapra, Adv. & Sh. Ravinder Agarwal, C.A. Department By : Sh.Sanjit Singh, Cit, D.R. Date Of Hearing : 09.05.2018 Date Of Pronouncement: 08/06/2018

For Appellant: Sh. Sandeep Sapra, Adv. And Sh. Ravinder Agarwal, C.AFor Respondent: Sh.Sanjit Singh, CIT, D.R
Section 292CSection 68

…d reliance upon the following decisions: CIT vs. Naresh Kumar Aggarwala (2011) 331 ITR 510 (Delhi) Mahabir Prasad Rungta vs. CIT (2014) 43 taxmann.com 328(Jharkhand) Bhagheeratha Engineering Ltd. vs. ACIT (2017) 379 ITR 244 (Kerala) Ashok Kumar vs. CIT (2016) 386 ITR 342 (Patna) Page 9 of 19 ITA Nos. 3226/Del/15 & 3227/Del/15 M/s Godwin Construction P Ltd. vs. ACIT A.Y. 2005-06 & 2006-07 ITA Nos. 4010 – 4011 & 4012/Del/15 DCIT vs. M/s Godwin Construction P Ltd. A.Y. 2006-07, 2007-08 & 2008-09 Baldev Raj vs. CIT (2010) (P&H) 2 taxmann.com 355 6. We have perused the submissions advanced by both sides in the ligh…

DCIT, MEERUT vs. M/S. GODWIN CONSTRUCTION (P) LTD., MEERUT

In the result appeal filed by the revenue stands dismissed

ITA 4010/DEL/2015[2006-07]Status: DisposedITAT Delhi08 Jun 2018AY 2006-07

Bench: Shri N.K.Saini & Smt. Beena A Pillaiay: 2005-06 & Ay: 2006-07 Godwin Construction Pvt.Ltd. Vs. Acit, Central Circle A-151, Defence Colony Bhaisali Ground Mawana Road Meerut Meerut Pan: Aaefg 1843 R Ay: 2006-07 Ay: 2007-08 Ay: 2008-09 Dcit, Central Circle Vs. Godwin Construction Pvt.Ltd. Meerut Meerut (Appellant) (Respondent) Assessee By : Sh. Sandeep Sapra, Adv. & Sh. Ravinder Agarwal, C.A. Department By : Sh.Sanjit Singh, Cit, D.R. Date Of Hearing : 09.05.2018 Date Of Pronouncement: 08/06/2018

For Appellant: Sh. Sandeep Sapra, Adv. And Sh. Ravinder Agarwal, C.AFor Respondent: Sh.Sanjit Singh, CIT, D.R
Section 292CSection 68

…d reliance upon the following decisions: CIT vs. Naresh Kumar Aggarwala (2011) 331 ITR 510 (Delhi) Mahabir Prasad Rungta vs. CIT (2014) 43 taxmann.com 328(Jharkhand) Bhagheeratha Engineering Ltd. vs. ACIT (2017) 379 ITR 244 (Kerala) Ashok Kumar vs. CIT (2016) 386 ITR 342 (Patna) Page 9 of 19 ITA Nos. 3226/Del/15 & 3227/Del/15 M/s Godwin Construction P Ltd. vs. ACIT A.Y. 2005-06 & 2006-07 ITA Nos. 4010 – 4011 & 4012/Del/15 DCIT vs. M/s Godwin Construction P Ltd. A.Y. 2006-07, 2007-08 & 2008-09 Baldev Raj vs. CIT (2010) (P&H) 2 taxmann.com 355 6. We have perused the submissions advanced by both sides in the ligh…

M/S. GODWIN CONSTRUCTION PVT. LTD.,MEERUT vs. ACIT, MEERUT

In the result appeal filed by the revenue stands dismissed

ITA 3227/DEL/2015[2006-07]Status: DisposedITAT Delhi08 Jun 2018AY 2006-07

Bench: Shri N.K.Saini & Smt. Beena A Pillaiay: 2005-06 & Ay: 2006-07 Godwin Construction Pvt.Ltd. Vs. Acit, Central Circle A-151, Defence Colony Bhaisali Ground Mawana Road Meerut Meerut Pan: Aaefg 1843 R Ay: 2006-07 Ay: 2007-08 Ay: 2008-09 Dcit, Central Circle Vs. Godwin Construction Pvt.Ltd. Meerut Meerut (Appellant) (Respondent) Assessee By : Sh. Sandeep Sapra, Adv. & Sh. Ravinder Agarwal, C.A. Department By : Sh.Sanjit Singh, Cit, D.R. Date Of Hearing : 09.05.2018 Date Of Pronouncement: 08/06/2018

For Appellant: Sh. Sandeep Sapra, Adv. And Sh. Ravinder Agarwal, C.AFor Respondent: Sh.Sanjit Singh, CIT, D.R
Section 292CSection 68

…d reliance upon the following decisions: CIT vs. Naresh Kumar Aggarwala (2011) 331 ITR 510 (Delhi) Mahabir Prasad Rungta vs. CIT (2014) 43 taxmann.com 328(Jharkhand) Bhagheeratha Engineering Ltd. vs. ACIT (2017) 379 ITR 244 (Kerala) Ashok Kumar vs. CIT (2016) 386 ITR 342 (Patna) Page 9 of 19 ITA Nos. 3226/Del/15 & 3227/Del/15 M/s Godwin Construction P Ltd. vs. ACIT A.Y. 2005-06 & 2006-07 ITA Nos. 4010 – 4011 & 4012/Del/15 DCIT vs. M/s Godwin Construction P Ltd. A.Y. 2006-07, 2007-08 & 2008-09 Baldev Raj vs. CIT (2010) (P&H) 2 taxmann.com 355 6. We have perused the submissions advanced by both sides in the ligh…

328(Jharkhand) Bhagheeratha Engineering Ltd. v. ACIT (386 ITR 342) — Cited in 18 Judgments | BharatTax