68 4 Rick Lunsford Trade & Investment Ltd. v. CIT T20161

385 ITR 399High Court2016#2948 most cited

What is 68 4 Rick Lunsford Trade & Investment Ltd. v. CIT T20161 authority for?

When an assessee fails to establish the genuineness of shareholders or entities providing share application money, the Assessing Officer is justified in treating such unexplained amounts as the assessee's income under Section 68.

40

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2024.

Also referred to as

Rick Lunsford Trade & Investment Ltd. v. CIT · Section 68 · share application money · unexplained cash credit · genuineness of shareholders · source of source · onus of proof · company · income

Sections most often in play

Section 147Section 148Section 151Section 153ASection 153CSection 68

Issues it is cited on

source of sourceshare application moneyunexplained cash creditsection 68personcompanyindiatotal incomedocumentinterest

Judgments citing 68 4 Rick Lunsford Trade & Investment Ltd. v. CIT T20161

Income Tax Officer Ward-2(2), Mumbai vs. Span Venture, Mumbai

In the result, both the appeals of the Revenue are dismissed

ITA 4446/MUM/2017[2012-13]Status: DisposedITAT Mumbai26 Apr 2019AY 2012-13

Bench: Shri Mahavir Singh & Shri Rajesh Kumarassessment Year: 2012-13

For Appellant: Shri Rashmikanat C. Modi, A.RFor Respondent: Shri Arun Kumar Singh, D.R
Section 132Section 133(6)Section 143(1)Section 143(3)Section 68

…ya Castle Pvt Ltd F20141 367 ITR 306 (Del) 4. Navodava Castle Pvt Ltd Vs CIT (2015-TIOL-314-SC-IT) 12 ITA No.4446/M/2017 & ITA No.4447/M/2017 M/s. Span Venture 5. CIT Vs MAP Academy (P.) Ltd (361 ITR 258) 6. Rick Lunsford Trade & Investment Ltd Vs CIT (2016] 385 ITR 399 (Cal) 7. Rick Lunsford Trade & Investment Ltd Vs CIT (2016-TIOL-207-SC-IT (Supreme Court) 8. CIT Vs Nipun Builders & Developers (P.) Ltd (30 taxmann.com 292, 214 Taxman 429, 350 ITR 407, 256 CTR 34) 9. CIT Vs Nova Promoters & Finlease (P) Ltd (18 taxmann.com 217, 206 Taxman 207, 342 ITR 169. 252 CTR 187) 10. CIT vs. Ultra Modern Exports (P.) Ltd…

M/S. One City Promoters Pvt. Ltd., New Delhi vs. ITO, New Delhi

In the result, the appeal of the assessee is dismissed

ITA 2036/DEL/2015[2010-11]Status: DisposedITAT Delhi12 Apr 2019AY 2010-11

Bench: Shri Bhavnesh Saini & Shri O.P. Kantassessment Year: 2010-11 M/S. One City Promoters Pvt. Vs. Income Tax Officer, Ltd., Ward-13(4), New Delhi D-2, Kalindi Colony, New Delhi Pan :Aaaco0322J (Appellant) (Respondent) Appellant By Shri Jitender Chaurisa, Company Secretary Respondent By Smt. Rinku Singh, Sr. Dr

Section 131Section 143(2)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: “E”, NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER Assessment Year: 2010-11 M/s. One City Promoters Pvt. Vs. Income Tax Officer, Ltd., Ward-13(4), New Delhi D-2, Kalindi Colony, New Delhi PAN :AAACO0322J (Appellant) (Respondent) Appellant by Shri Jitender Chaurisa, Company Secretary Respondent by Smt. Rinku Singh, Sr. DR Date of hearing 18.03.2019 Date of pronouncement 12.04.2019 ORDER PER O.P. KANT, A.M.: This appeal by the assessee is directed against order dated 27/01/2015 passed by the Ld. Commissioner of Income-…

M/S. Asian Colour Coated Ispat Ltd., New Delhi vs. DCIT, Faridabad

In the result, ground nos

ITA 2841/DEL/2015[2009-10]Status: DisposedITAT Delhi15 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 143(3)Section 153ASection 68

…0, 2008-09 47. CIT vs. Empire Builtech (P.) Ltd. (366 ITR 110) 48. CIT Vs. Focus Exports (P.) Ltd. ( 51 taxmann.com 46 (Delhi / [2015] 228 Taxman 88) 49. PCIT Vs. Bikram Singh [ITA No. 55/2017] (Delhi) 50. Rick Lunsford Trade & Investment Ltd. Vs. CIT [2016] 385 ITR 399 (Cal) 51. Rick Lunsford Trade & Investment Ltd. Vs. CIT [2016- TIOL-207-SC-IT] (Supreme Court) 52. M/s. Pebble Investment and Finance Ltd. Vs. ITO [2017-TIOL-238-SC-IT] (Supreme Court) 53. CIT Vs. Kuwer Fibers (P.) Ltd. [2017] 77 taxmann.com 345 (Delhi) 54. Nokia India (P.) Ltd. Vs. DCIT [2015] 59 taxmann.com 212 (Delhi-Trib.) 55. ITO Vs. M. Pira…

M/S. Asian Colour Coated Ispat Ltd., New Delhi vs. DCIT, Faridabad

In the result, ground nos

ITA 2840/DEL/2015[2008-09]Status: DisposedITAT Delhi15 Mar 2019AY 2008-09

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 143(3)Section 153ASection 68

…0, 2008-09 47. CIT vs. Empire Builtech (P.) Ltd. (366 ITR 110) 48. CIT Vs. Focus Exports (P.) Ltd. ( 51 taxmann.com 46 (Delhi / [2015] 228 Taxman 88) 49. PCIT Vs. Bikram Singh [ITA No. 55/2017] (Delhi) 50. Rick Lunsford Trade & Investment Ltd. Vs. CIT [2016] 385 ITR 399 (Cal) 51. Rick Lunsford Trade & Investment Ltd. Vs. CIT [2016- TIOL-207-SC-IT] (Supreme Court) 52. M/s. Pebble Investment and Finance Ltd. Vs. ITO [2017-TIOL-238-SC-IT] (Supreme Court) 53. CIT Vs. Kuwer Fibers (P.) Ltd. [2017] 77 taxmann.com 345 (Delhi) 54. Nokia India (P.) Ltd. Vs. DCIT [2015] 59 taxmann.com 212 (Delhi-Trib.) 55. ITO Vs. M. Pira…

Accil Corporation P.Ltd, New Delhi vs. ACIT, Central Circle-29, New Delhi

In the result the appeal of the assessee deserves to be allowed for statistical purposes

ITA 6319/DEL/2018[2012-13]Status: DisposedITAT Delhi28 Feb 2019AY 2012-13

Bench: : Shri Bhavnesh Saini & Shri L.P. Sahu

Section 153A

…the banking channel, does not establish the genuineness of transaction. Loan entries are generally masked to pump in black money into banking channels and such practices continue to plague India economy. 11 Rick Lunsford Trade & Investment Ltd. Vs. CIT [2016] 385 ITR 399 (Cal) (Copy Enclosed) The assessee did not produce books of account or bank accounts or shareholders register. Eight out of fifty six persons from shareholder’s list provided by assessee denied subscription. Remaining notices returned with endorsement “not known”. Hon’ble Calcutta High Court held that unexplained share application money was right…

DCIT, New Delhi vs. M/S. Mahesh Wood Products (P) Ltd., New Delhi

In the result, the ITA No

ITA 4875/DEL/2014[2010-11]Status: DisposedITAT Delhi21 Feb 2019AY 2010-11

Bench: Sh. H.S. Sidhu & Shri Prashant Maharishi

Section 132Section 132(4)Section 143(2)Section 153A

…purchased back even at a loss, share transactions in question were to be regarded as bogus and, thus, amount received from said transactions was to be added to assesee's taxable income under section 68 4 Rick Lunsford Trade & Investment Ltd Vs CIT T20161 385 ITR 399 (Cal) The assessee did not produce books of account or bank accounts or shareholders' register. Eight out of fifty six persons from shareholders’ list provided by assessee denied subscription. Remaining notices returned with endorsement "not known”. Hon’ble Calcutta High Court held that unexplained share application money was rightly treated…

DCIT, New Delhi vs. M/S. Mahesh Wood Products (P) Ltd., New Delhi

In the result, the ITA No

ITA 4874/DEL/2014[2009-10]Status: DisposedITAT Delhi21 Feb 2019AY 2009-10

Bench: Sh. H.S. Sidhu & Shri Prashant Maharishi

Section 132Section 132(4)Section 143(2)Section 153A

…purchased back even at a loss, share transactions in question were to be regarded as bogus and, thus, amount received from said transactions was to be added to assesee's taxable income under section 68 4 Rick Lunsford Trade & Investment Ltd Vs CIT T20161 385 ITR 399 (Cal) The assessee did not produce books of account or bank accounts or shareholders' register. Eight out of fifty six persons from shareholders’ list provided by assessee denied subscription. Remaining notices returned with endorsement "not known”. Hon’ble Calcutta High Court held that unexplained share application money was rightly treated…

DCIT, New Delhi vs. M/S. Mahesh Wood Products (P) Ltd., New Delhi

In the result, the ITA No

ITA 4873/DEL/2014[2008-09]Status: DisposedITAT Delhi21 Feb 2019AY 2008-09

Bench: Sh. H.S. Sidhu & Shri Prashant Maharishi

Section 132Section 132(4)Section 143(2)Section 153A

…purchased back even at a loss, share transactions in question were to be regarded as bogus and, thus, amount received from said transactions was to be added to assesee's taxable income under section 68 4 Rick Lunsford Trade & Investment Ltd Vs CIT T20161 385 ITR 399 (Cal) The assessee did not produce books of account or bank accounts or shareholders' register. Eight out of fifty six persons from shareholders’ list provided by assessee denied subscription. Remaining notices returned with endorsement "not known”. Hon’ble Calcutta High Court held that unexplained share application money was rightly treated…

ITO, New Delhi vs. M/S. Sohail Financials Ltd., New Delhi

ITA 4867/DEL/2011[2008-09]Status: DisposedITAT Delhi28 Sept 2018AY 2008-09

Bench: Shri Kuldip Singh & Shri Prashant Maharishiito, Vs. Sohail Financials Ltd, Ward-9(1), C-19, Kirti Nagar, New Delhi New Delhi Pan: Aabcs3643M (Appellant) (Respondent)

For Appellant: NoneFor Respondent: Shri S.K. Tewari, Sr. DR
Section 131Section 132Section 143(2)Section 68

…the banking channel, does not establish the genuineness of transactions. Loan entries are generally masked to pump in black money into banking channels and such practices continue to plague Indian economy 11 Rick Lunsford Trade & Investment Ltd Vs CIT T20161 385 ITR 399 (Cal) (The assessee did not produce books of account or bank accounts or shareholders’ register Eight out of fifty six persons from shareholders’ list provided by assessee denied subscription. Remaining notices returned with endorsement ’’not known”. Hon’ble Calcutta High Court held that unexplained share application money was rightly treated as…

M/S. Gee Ispat Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result, the appeals of the assessee are allowed and that of the department are dismissed

ITA 5476/DEL/2014[2008-09]Status: DisposedITAT Delhi31 May 2018AY 2008-09

Bench: Sh. N. K. Saini, Am & Smt. Beena A. Pillai, Jm

For Appellant: Sh. Gautam Jain & Piyush K. KamalFor Respondent: Sh. Sanjit Singh, CIT DR
Section 253Section 5

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’, NEW DELHI Before Sh. N. K. Saini, AM and Smt. Beena A. Pillai, JM ITA No. 4256/Del/2014 : Asstt. Year : 2005-06 ITA No. 4257/Del/2014 : Asstt. Year : 2006-07 ITA No. 4258/Del/2014 : Asstt. Year : 2007-08 ITA No. 4259/Del/2014 : Asstt. Year : 2008-09 ACIT, Vs M/s Gee Ispat Pvt. Ltd., Central Circle-5, A-28, Sector 19, Rohini, New Delhi Delhi-110085 (APPELLANT) (RESPONDENT) PAN No. AACCG0954G ITA No. 5424/Del/2014 : Asstt. Year : 2005-06 ITA No. 5475/Del/2014 : Asstt. Year : 2006-07 ITA No. 5425/Del/2014 : Asstt. Year : 2007-08 ITA No. 5476/Del/2014 : Ass…

M/S. Gee Ispat Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result, the appeals of the assessee are allowed and that of the department are dismissed

ITA 5475/DEL/2014[2006-07]Status: DisposedITAT Delhi31 May 2018AY 2006-07

Bench: Sh. N. K. Saini, Am & Smt. Beena A. Pillai, Jm

For Appellant: Sh. Gautam Jain & Piyush K. KamalFor Respondent: Sh. Sanjit Singh, CIT DR
Section 253Section 5

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’, NEW DELHI Before Sh. N. K. Saini, AM and Smt. Beena A. Pillai, JM ITA No. 4256/Del/2014 : Asstt. Year : 2005-06 ITA No. 4257/Del/2014 : Asstt. Year : 2006-07 ITA No. 4258/Del/2014 : Asstt. Year : 2007-08 ITA No. 4259/Del/2014 : Asstt. Year : 2008-09 ACIT, Vs M/s Gee Ispat Pvt. Ltd., Central Circle-5, A-28, Sector 19, Rohini, New Delhi Delhi-110085 (APPELLANT) (RESPONDENT) PAN No. AACCG0954G ITA No. 5424/Del/2014 : Asstt. Year : 2005-06 ITA No. 5475/Del/2014 : Asstt. Year : 2006-07 ITA No. 5425/Del/2014 : Asstt. Year : 2007-08 ITA No. 5476/Del/2014 : Ass…

M/S. Gee Ispat Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result, the appeals of the assessee are allowed and that of the department are dismissed

ITA 5425/DEL/2014[2007-08]Status: DisposedITAT Delhi31 May 2018AY 2007-08

Bench: Sh. N. K. Saini, Am & Smt. Beena A. Pillai, Jm

For Appellant: Sh. Gautam Jain & Piyush K. KamalFor Respondent: Sh. Sanjit Singh, CIT DR
Section 253Section 5

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’, NEW DELHI Before Sh. N. K. Saini, AM and Smt. Beena A. Pillai, JM ITA No. 4256/Del/2014 : Asstt. Year : 2005-06 ITA No. 4257/Del/2014 : Asstt. Year : 2006-07 ITA No. 4258/Del/2014 : Asstt. Year : 2007-08 ITA No. 4259/Del/2014 : Asstt. Year : 2008-09 ACIT, Vs M/s Gee Ispat Pvt. Ltd., Central Circle-5, A-28, Sector 19, Rohini, New Delhi Delhi-110085 (APPELLANT) (RESPONDENT) PAN No. AACCG0954G ITA No. 5424/Del/2014 : Asstt. Year : 2005-06 ITA No. 5475/Del/2014 : Asstt. Year : 2006-07 ITA No. 5425/Del/2014 : Asstt. Year : 2007-08 ITA No. 5476/Del/2014 : Ass…

M/S. Gee Ispat Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result, the appeals of the assessee are allowed and that of the department are dismissed

ITA 5424/DEL/2014[2005-06]Status: DisposedITAT Delhi31 May 2018AY 2005-06

Bench: Sh. N. K. Saini, Am & Smt. Beena A. Pillai, Jm

For Appellant: Sh. Gautam Jain & Piyush K. KamalFor Respondent: Sh. Sanjit Singh, CIT DR
Section 253Section 5

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’, NEW DELHI Before Sh. N. K. Saini, AM and Smt. Beena A. Pillai, JM ITA No. 4256/Del/2014 : Asstt. Year : 2005-06 ITA No. 4257/Del/2014 : Asstt. Year : 2006-07 ITA No. 4258/Del/2014 : Asstt. Year : 2007-08 ITA No. 4259/Del/2014 : Asstt. Year : 2008-09 ACIT, Vs M/s Gee Ispat Pvt. Ltd., Central Circle-5, A-28, Sector 19, Rohini, New Delhi Delhi-110085 (APPELLANT) (RESPONDENT) PAN No. AACCG0954G ITA No. 5424/Del/2014 : Asstt. Year : 2005-06 ITA No. 5475/Del/2014 : Asstt. Year : 2006-07 ITA No. 5425/Del/2014 : Asstt. Year : 2007-08 ITA No. 5476/Del/2014 : Ass…

DCIT, New Delhi vs. M/S. Gee Ispat Pvt. Ltd., New Delhi

In the result, the appeals of the assessee are allowed and that of the department are dismissed

ITA 4259/DEL/2014[2008-09]Status: DisposedITAT Delhi31 May 2018AY 2008-09

Bench: Sh. N. K. Saini, Am & Smt. Beena A. Pillai, Jm

For Appellant: Sh. Gautam Jain & Piyush K. KamalFor Respondent: Sh. Sanjit Singh, CIT DR
Section 253Section 5

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’, NEW DELHI Before Sh. N. K. Saini, AM and Smt. Beena A. Pillai, JM ITA No. 4256/Del/2014 : Asstt. Year : 2005-06 ITA No. 4257/Del/2014 : Asstt. Year : 2006-07 ITA No. 4258/Del/2014 : Asstt. Year : 2007-08 ITA No. 4259/Del/2014 : Asstt. Year : 2008-09 ACIT, Vs M/s Gee Ispat Pvt. Ltd., Central Circle-5, A-28, Sector 19, Rohini, New Delhi Delhi-110085 (APPELLANT) (RESPONDENT) PAN No. AACCG0954G ITA No. 5424/Del/2014 : Asstt. Year : 2005-06 ITA No. 5475/Del/2014 : Asstt. Year : 2006-07 ITA No. 5425/Del/2014 : Asstt. Year : 2007-08 ITA No. 5476/Del/2014 : Ass…

DCIT, New Delhi vs. M/S. Gee Ispat Pvt. Ltd., New Delhi

In the result, the appeals of the assessee are allowed and that of the department are dismissed

ITA 4258/DEL/2014[2007-08]Status: DisposedITAT Delhi31 May 2018AY 2007-08

Bench: Sh. N. K. Saini, Am & Smt. Beena A. Pillai, Jm

For Appellant: Sh. Gautam Jain & Piyush K. KamalFor Respondent: Sh. Sanjit Singh, CIT DR
Section 253Section 5

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’, NEW DELHI Before Sh. N. K. Saini, AM and Smt. Beena A. Pillai, JM ITA No. 4256/Del/2014 : Asstt. Year : 2005-06 ITA No. 4257/Del/2014 : Asstt. Year : 2006-07 ITA No. 4258/Del/2014 : Asstt. Year : 2007-08 ITA No. 4259/Del/2014 : Asstt. Year : 2008-09 ACIT, Vs M/s Gee Ispat Pvt. Ltd., Central Circle-5, A-28, Sector 19, Rohini, New Delhi Delhi-110085 (APPELLANT) (RESPONDENT) PAN No. AACCG0954G ITA No. 5424/Del/2014 : Asstt. Year : 2005-06 ITA No. 5475/Del/2014 : Asstt. Year : 2006-07 ITA No. 5425/Del/2014 : Asstt. Year : 2007-08 ITA No. 5476/Del/2014 : Ass…

DCIT, New Delhi vs. M/S. Gee Ispat Pvt. Ltd., New Delhi

In the result, the appeals of the assessee are allowed and that of the department are dismissed

ITA 4257/DEL/2014[2006-07]Status: DisposedITAT Delhi31 May 2018AY 2006-07

Bench: Sh. N. K. Saini, Am & Smt. Beena A. Pillai, Jm

For Appellant: Sh. Gautam Jain & Piyush K. KamalFor Respondent: Sh. Sanjit Singh, CIT DR
Section 253Section 5

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’, NEW DELHI Before Sh. N. K. Saini, AM and Smt. Beena A. Pillai, JM ITA No. 4256/Del/2014 : Asstt. Year : 2005-06 ITA No. 4257/Del/2014 : Asstt. Year : 2006-07 ITA No. 4258/Del/2014 : Asstt. Year : 2007-08 ITA No. 4259/Del/2014 : Asstt. Year : 2008-09 ACIT, Vs M/s Gee Ispat Pvt. Ltd., Central Circle-5, A-28, Sector 19, Rohini, New Delhi Delhi-110085 (APPELLANT) (RESPONDENT) PAN No. AACCG0954G ITA No. 5424/Del/2014 : Asstt. Year : 2005-06 ITA No. 5475/Del/2014 : Asstt. Year : 2006-07 ITA No. 5425/Del/2014 : Asstt. Year : 2007-08 ITA No. 5476/Del/2014 : Ass…

DCIT, New Delhi vs. M/S. Gee Ispat Pvt. Ltd., New Delhi

In the result, the appeals of the assessee are allowed and that of the department are dismissed

ITA 4256/DEL/2014[2005-06]Status: DisposedITAT Delhi31 May 2018AY 2005-06

Bench: Sh. N. K. Saini, Am & Smt. Beena A. Pillai, Jm

For Appellant: Sh. Gautam Jain & Piyush K. KamalFor Respondent: Sh. Sanjit Singh, CIT DR
Section 253Section 5

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’, NEW DELHI Before Sh. N. K. Saini, AM and Smt. Beena A. Pillai, JM ITA No. 4256/Del/2014 : Asstt. Year : 2005-06 ITA No. 4257/Del/2014 : Asstt. Year : 2006-07 ITA No. 4258/Del/2014 : Asstt. Year : 2007-08 ITA No. 4259/Del/2014 : Asstt. Year : 2008-09 ACIT, Vs M/s Gee Ispat Pvt. Ltd., Central Circle-5, A-28, Sector 19, Rohini, New Delhi Delhi-110085 (APPELLANT) (RESPONDENT) PAN No. AACCG0954G ITA No. 5424/Del/2014 : Asstt. Year : 2005-06 ITA No. 5475/Del/2014 : Asstt. Year : 2006-07 ITA No. 5425/Del/2014 : Asstt. Year : 2007-08 ITA No. 5476/Del/2014 : Ass…

ACIT, New Delhi vs. M/S Surya Buildwell (P) Ltd., New Delhi

In the result cross objection filed by the assessee is allowed

ITA 2706/DEL/2013[2007-08]Status: DisposedITAT Delhi14 Nov 2017AY 2007-08

Bench: Shri Amit Shukla & Shri Prashant Maharishi

Section 68

…a Castles private limited versus CIT 2015 – TIOL – 314 –. S. C – IT & 367 ITR 306 (2014) (DEL) ii. CIT versus M, A. F Academy private limited 361 ITR 258 (2014) (Delhi) iii. Rick Lunsford trade and investment limited versus CIT 2016 – TIOL – 207 -SC – IT and 385 ITR 399 (2016) (Kolkata) iv. CIT versus Nipun builders and developers private limited (2013) 350 ITR 407 (Delhi) v. CIT versus Nova promoters and Finlay‟s private limited (2012) 342 ITR 169 (Delhi) vi. CIT versus ultramodern exports private limited (2013) 40 Taxmann.com 458 (Delhi) ACIT V Surya Build well Private Limited ITA No 2702, 2703 /Del/2010, 212…

DCIT, New Delhi vs. Surya Buildwell Pvt. Ltd., New Delhi

In the result cross objection filed by the assessee is allowed

ITA 2123/DEL/2012[2006-07]Status: DisposedITAT Delhi14 Nov 2017AY 2006-07

Bench: Shri Amit Shukla & Shri Prashant Maharishi

Section 68

…a Castles private limited versus CIT 2015 – TIOL – 314 –. S. C – IT & 367 ITR 306 (2014) (DEL) ii. CIT versus M, A. F Academy private limited 361 ITR 258 (2014) (Delhi) iii. Rick Lunsford trade and investment limited versus CIT 2016 – TIOL – 207 -SC – IT and 385 ITR 399 (2016) (Kolkata) iv. CIT versus Nipun builders and developers private limited (2013) 350 ITR 407 (Delhi) v. CIT versus Nova promoters and Finlay‟s private limited (2012) 342 ITR 169 (Delhi) vi. CIT versus ultramodern exports private limited (2013) 40 Taxmann.com 458 (Delhi) ACIT V Surya Build well Private Limited ITA No 2702, 2703 /Del/2010, 212…

DCIT, New Delhi vs. Surya Buildwell Pvt. Ltd., New Delhi

In the result cross objection filed by the assessee is allowed

ITA 2122/DEL/2012[2005-06]Status: DisposedITAT Delhi14 Nov 2017AY 2005-06

Bench: Shri Amit Shukla & Shri Prashant Maharishi

Section 68

…a Castles private limited versus CIT 2015 – TIOL – 314 –. S. C – IT & 367 ITR 306 (2014) (DEL) ii. CIT versus M, A. F Academy private limited 361 ITR 258 (2014) (Delhi) iii. Rick Lunsford trade and investment limited versus CIT 2016 – TIOL – 207 -SC – IT and 385 ITR 399 (2016) (Kolkata) iv. CIT versus Nipun builders and developers private limited (2013) 350 ITR 407 (Delhi) v. CIT versus Nova promoters and Finlay‟s private limited (2012) 342 ITR 169 (Delhi) vi. CIT versus ultramodern exports private limited (2013) 40 Taxmann.com 458 (Delhi) ACIT V Surya Build well Private Limited ITA No 2702, 2703 /Del/2010, 212…