(a) CIT v. Genesis Commet (P) Ltd.

163 Taxmann 482High Court2007#2409 most cited

What is (a) CIT v. Genesis Commet (P) Ltd. authority for?

An Assessing Officer, when disbelieving an assessee's explanation, must issue summons to the relevant parties for independent verification. No adverse inference can be drawn against the assessee without such an inquiry.

48

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2011 to 2026.

Also referred to as

CIT v. Genesis Commet (P) Ltd. · 163 Taxmann 482 · Assessing Officer inquiry duty · summons under Section 131 · adverse inference without verification · assessee explanation · independent investigation by AO · Section 68 addition · natural justice income tax · loose papers evidence

Also reported as

296 ITR 750

Sections most often in play

Section 115JBSection 131Section 142(1)Section 143(2)Section 35(2AB)Section 37(1)Section 43AASection 68

Issues it is cited on

section 256speculation losssection 43(5)section 43asummons under section 131section 35(2ab)rejection of books of accountloose paperssource of sourceaddition u/s 68section 153dmercantile system of accounting

Judgments citing (a) CIT v. Genesis Commet (P) Ltd.

Rajasthan Patrika (P) Ltd., Jaipur vs. Assistant Commissioner of Income Tax, Circle-6, Jaipur

In the results ground no

ITA 510/JPR/2019[2007-08]Status: DisposedITAT Jaipur22 Nov 2022AY 2007-08
For Appellant: Sh. Manish Agarwal, C.AFor Respondent: Sh. A. S. Nehara, Addl. CIT
Section 143(3)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA Nos. 230 to 232/JP/2020 fu/kZkj.k o"kZ@Assessment Year : 2005-06, 2006-07 & 2008-09 cuke M/s Rajasthan Patrika Private The Asstt. Commissioner of Vs. Limited Income Tax, Circle-06, Jaipur JLN Marg, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAACR 7856 G vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA No. 510/JP/2019 fu/kZ…

Lilliput Kidwears Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeal of the assessee is allowed for statistical purpose

ITA 4103/DEL/2016[2011-12]Status: DisposedITAT Delhi01 Aug 2022AY 2011-12

Bench: Sh. Saktijit Deydr. B. R. R. Kumarita No. 4103/Del/2016 : Asstt. Year : 2011-12 Lilliput Kidwears Ltd., Vs Dcit, D-95, Okhla Industrial Area, Circle-4(1), Phase-1, New Delhi-110020 New Delhi (Appellant) (Respondent) Pan No. Aaeca3031E Assessee By : None Revenue By : Sh. Manvendra Goyal, Cit Dr Date Of Hearing: 30.06.2022 Date Of Pronouncement: 01.08.2022

For Appellant: NoneFor Respondent: Sh. Manvendra Goyal, CIT DR
Section 133Section 142(1)Section 143(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘D’, NEW DELHI Before Sh. Saktijit Dey, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 4103/Del/2016 : Asstt. Year : 2011-12 Lilliput Kidwears Ltd., Vs DCIT, D-95, Okhla Industrial Area, Circle-4(1), Phase-1, New Delhi-110020 New Delhi (APPELLANT) (RESPONDENT) PAN No. AAECA3031E Assessee by : None Revenue by : Sh. Manvendra Goyal, CIT DR Date of Hearing: 30.06.2022 Date of Pronouncement: 01.08.2022 ORDER Per Dr. B. R. R. Kumar, Accountant Member: The present appeal has been filed by the assessee against the order of ld. CIT(A), Delhi-13, dated 2…

The Addl. CIT, Range-5, Ahmedabad vs. M/S. Precision Bearing P. Ltd., Ahmedabad

ITA 1048/AHD/2015[2010-11]Status: DisposedITAT Ahmedabad29 Jun 2022AY 2010-11

Bench: Ms. Suchitra Kamble & Shri B.M. Biyaniwith Co No. 109/Ahd/2015 Assessment Year: 2010-11 Add. Cit, Range-5 M/S Precision Bearing Pvt. Ltd. Ahmedabad 28A, Changodar Industrial Estate, Sanand Vs District – Ahmedabad . (Appellant / Revenue) (Respondent / Assessee) Pan: Aaacp 9205 H Revenue By Shri S.S. Shukla, Sr. Dr/ Shri Vijay Kumar Jaiswal, Cit-Dr Respondent By Shri S.R. Shah, Ar Date Of Hearing 11.03.2022/23.06.2022(Virtual) Date Of 29.06.2022 Pronouncement

Section 143(3)

…ITA No. 1048/Ahd/2015 & CO No. 109/Ahd/2015 A.Y. 2010-11 Page 1 of 21 IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “A” BENCH, AHMEDABAD BEFORE MS. SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER with CO No. 109/Ahd/2015 Assessment Year: 2010-11 Add. CIT, Range-5 M/s Precision Bearing Pvt. Ltd. Ahmedabad 28A, Changodar Industrial Estate, Sanand Vs District – Ahmedabad . (Appellant / Revenue) (Respondent / Assessee) PAN: AAACP 9205 H Revenue by Shri S.S. Shukla, Sr. DR/ Shri Vijay Kumar Jaiswal, CIT-DR Respondent by Shri S.R. Shah, AR Date of Hearing 11.03.2022/23.06.2022(Virtual) Date o…

DCIT - 14(3)(1), Mumbai vs. M/S Rupa Infotech & Infrastructure P. Ltd, Mumbai

In the result, appeals filed by the revenue are dismissed

ITA 3597/MUM/2019[2013-14]Status: DisposedITAT Mumbai27 Apr 2022AY 2013-14

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Amarjit Singh, Hon'Ble

For Appellant: Shri Shankarlal JainFor Respondent: Shri T. Shankar
Section 143(1)Section 143(3)Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, HON'BLE JUDICIAL MEMBER ITA NOs. 3596 & 3597/MUM/2019 (A.Ys: 2009-10 & 2013-14) DCIT – 14(3)(1) v. M/s. Rupa Properties and Securities Pvt. Ltd., 401, Rupa Plaza, Above IDBI Bank Room No. 455, 4th Floor Jawahar Road, Ghatkopar(E) Aayakar Bhavan, M.K. Road Mumbai – 400077 Mumbai - 400020 PAN: AAACR7176F (Appellant) (Respondent) Assessee by : Shri Shankarlal Jain Department by : Shri T. Shankar Date of Hearing : 30.03.2022 Date of Pronouncement : 27.04.2022 O R D E R PER S. RIFAUR…

DCIT 14(3)(1), Mumbai vs. M/S Rupa Properties & Securities P. Ltd, Mumbai

In the result, appeals filed by the revenue are dismissed

ITA 3596/MUM/2019[2009-10]Status: DisposedITAT Mumbai27 Apr 2022AY 2009-10

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Amarjit Singh, Hon'Ble

For Appellant: Shri Shankarlal JainFor Respondent: Shri T. Shankar
Section 143(1)Section 143(3)Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, HON'BLE JUDICIAL MEMBER ITA NOs. 3596 & 3597/MUM/2019 (A.Ys: 2009-10 & 2013-14) DCIT – 14(3)(1) v. M/s. Rupa Properties and Securities Pvt. Ltd., 401, Rupa Plaza, Above IDBI Bank Room No. 455, 4th Floor Jawahar Road, Ghatkopar(E) Aayakar Bhavan, M.K. Road Mumbai – 400077 Mumbai - 400020 PAN: AAACR7176F (Appellant) (Respondent) Assessee by : Shri Shankarlal Jain Department by : Shri T. Shankar Date of Hearing : 30.03.2022 Date of Pronouncement : 27.04.2022 O R D E R PER S. RIFAUR…

M/S Shubham Cotton Mills Pvt. Ltd., Ellenabad vs. DCIT, Circle, Sirsa

In the result appeal of the assessee is allowed

ITA 1416/CHANDI/2019[2015-16]Status: DisposedITAT Chandigarh05 Oct 2021AY 2015-16
For Appellant: Shri Gautam Jain, AdvocateFor Respondent: Shri Ashok Kumar, Addl. CIT
Section 133ASection 143(1)Section 143(3)Section 145(3)Section 234Section 234B

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “बी” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH (VIRTUAL COURT) "ी एन.के.सैनी, उपा"य" एवं "ी आर.एल. नेगी, "या"यक सद"य BEFORE: SHRI. N.K.SAINI, VP & SHRI , R.L. NEGI, JM आयकर अपील सं./ ITA NO. 1416/Chd/2019 "नधा"रण वष" / Assessment Year : 2015-16 M/s Shubham Cotton Mills(P) Ltd. The Dy. CIT बनाम Nohar Road, Ellenabad Circle, Sirsa "थायी लेखा सं./PAN NO: AAICS6150J अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee by : Shri Gautam Jain, Advocate Shri Lalit Mohan, CA राज"व क" ओर से/ Revenue by : Shri Ashok Kumar, Addl. CIT सुनवाई…

Shri Surendra Gajraj, Jaipur vs. Income Tax Officer, Ward-4-2, Jaipur

In the result, this appeal of the assessee is allowed

ITA 1018/JPR/2018[2014-15]Status: DisposedITAT Jaipur14 Sept 2021AY 2014-15

Bench: Shri Sandeep Gosain, Jm & Shri Vikram Singh Yadav, Am Vk;Dj Vihy La-@Ita No. 1018/Jp/2018 Fu/Kzkj.K O"Kz@Assessment Year: 2014-15 Cuke Surendra Gajraj, I.T.O., F-132 C, Road No. 12, Vki Area, Vs. Ward- 4(2), Jaipur. Jaipur. Lfkk;H Ys[Kk La-@Thvkbzvkj La-@Pan/Gir No.: Abypg 2156 Q Appellant Respondent Fu/Kzkfjrh Dh Vksj Ls@ Assessee By: Shri Rahul Pandya (Adv.) Jktlo Dh Vksj Ls@ Revenue By: Smt. Monisha Choudhary (Jcit) Lquokbz Dh Rkjh[K@ Date Of Hearing : 08/09/2021 Mn?Kks"K.Kk Dh Rkjh[K@ Date Of Pronouncement : 14/09/2021 Vkns'K@ Order

For Appellant: Shri Rahul Pandya (Adv.)For Respondent: Smt. Monisha Choudhary (JCIT)
Section 143(3)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “A”, JAIPUR Jh lanhi x®lkÃa] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 1018/JP/2018 fu/kZkj.k o"kZ@Assessment Year: 2014-15 cuke Surendra Gajraj, I.T.O., F-132 C, Road No. 12, VKI Area, Vs. Ward- 4(2), Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ABYPG 2156 Q Appellant Respondent fu/kZkfjrh dh vksj ls@ Assessee by: Shri Rahul Pandya (Adv.) jktLo dh vksj ls@ Revenue by: Smt. Monisha Choudhary (JCIT) lquokbZ dh…

S.Suresh, Salem vs. ACIT Central Circle, Salem

In the result, the appeal filed by the assessee is treated as

ITA 942/CHNY/2019[2009-10]Status: DisposedITAT Chennai05 Feb 2021AY 2009-10

Bench: Shri Duvvuru Rl Reddy & Shri G. Manjunathaआयकरअपीलसं./I.T.A.No.942/Chny/2019 ("नधा"रणवष" / Assessment Year: 2009-10) Mr. S.Suresh, Vs The Assistant Commissioner Of 7/16, Nallarayanpatty, Ariyanoor, Income Tax, Veerapandy, Central Circle, Salem-636 308. Salem. Pan:Azzps 9875M (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr.M.Srinivasa Rao, CITFor Respondent: 17.12.2020
Section 132Section 153A

…आयकर अपील"य अ"धकरण,‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘B’ BENCH, CHENNAI "ी धु"वु" आर.एल रे"डी, "या"यक सद!य एवं "ी जी.मंजुनाथ, लेखा सद!य के सम' BEFORE SHRI DUVVURU RL REDDY, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A.No.942/Chny/2019 ("नधा"रणवष" / Assessment Year: 2009-10) Mr. S.Suresh, Vs The Assistant Commissioner of 7/16, Nallarayanpatty, Ariyanoor, Income Tax, Veerapandy, Central Circle, Salem-636 308. Salem. PAN:AZZPS 9875M (अपीलाथ"/Appellant) (""यथ"/Respondent) : Mr. G.Baskar, Advocate अपीलाथ"क"ओरसे/ Appellant by : Mr.M.Srinivasa Rao, CIT ""यथ"क"ओरस…

Vijay Aggarwal, Delhi vs. ITO, Ward- 48(5), New Delhi

In the result, all the appeals of different assessees are partly allowed

ITA 1077/DEL/2019[2010-11]Status: DisposedITAT Delhi30 May 2019AY 2010-11

Bench: : Shri Bhavnesh Saini & Shri L.P. Sahuassessment Year: 2010-11

Section 147Section 148Section 56(2)(vii)Section 68

…In the Income-Tax Appellate Tribunal, Delhi Bench ‘A’, New Delhi Before : Shri Bhavnesh Saini, Judicial Member And Shri L.P. Sahu, Accountant Member Assessment Year: 2010-11 Shri Vijay Agarwal, C-169, vs. Income-tax Officer, Pushpanjali enclave, Pritampura, Ward 48(5), New Delhi Delhi (PAN- AFSPA8080P) (Appellant) (Respondent) Assessment Year: 2010-11 Shri Raj Gupta, C-169, Pushpanjali vs. Income-tax Officer, enclave, Pritampura, Delhi Ward 48(5), New Delhi (PAN- AGSOG2661F) (Appellant) (Respondent) Assessment Year: 2010-11 Smt. Sheela Devi, 1756, Nai Basti vs. Income-tax Officer, Naya Bazar, Delhi Ward 47…

Essa I Merchant, Mumbai vs. JCIT RG 17(1), Mumbai

In the result the appeal of the assessee is allowed

ITA 1592/MUM/2017[2012-13]Status: DisposedITAT Mumbai21 Feb 2018AY 2012-13

Bench: Shri R.C. Sharma & Shri Pawan Singhessa Ismail Merchant Jcit 13(3), (Prop. Of M/S Advance Aayakar Bhavan, Computers), 123, Ground Floor, Mumbai-400020 Vs. Zakari Masjid Street, Masjid, Mumbai-400009. Pan: Afspm6894H (Appellant) (Respondent) Acit 17(1), Essa Ismail Merchant Aayakar Bhavan, (Prop. Of M/S Advance Mumbai-400020 Computers), 123, Ground Floor, Vs. Zakari Masjid Street, Masjid, Mumbai-400009. Pan: Afspm6894H (Appellant) (Respondent) Essa Ismail Merchant Jcit 17(1), (Prop. Of M/S Advance Aayakar Bhavan, Computers), Unit No.9, Yusuf Mumbai-400020 Building, Ground Floor, Junction Vs. Of M.G. Road & Veer Nariman Road, Flora Fountain, Fort, Mumbai-400001. Pan: Afspm6894H (Appellant) (Respondent) Ita No. 3618 & 4521/M/2016 & 1592 & 3426/M/17 Essa Ismail Merchant

For Respondent: Shri Ram Tiwari (DR)
Section 133(6)Section 143(3)Section 253Section 254(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH “E”, MUMBAI BEFORE SHRI R.C. SHARMA, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER Essa Ismail Merchant JCIT 13(3), (Prop. of M/s Advance Aayakar Bhavan, Computers), 123, Ground Floor, Mumbai-400020 Vs. Zakari masjid Street, Masjid, Mumbai-400009. PAN: AFSPM6894H (Appellant) (Respondent) ACIT 17(1), Essa Ismail Merchant Aayakar Bhavan, (Prop. of M/s Advance Mumbai-400020 Computers), 123, Ground Floor, Vs. Zakari Masjid Street, Masjid, Mumbai-400009. PAN: AFSPM6894H (Appellant) (Respondent) Essa Ismail Merchant JCIT 17(1), (Prop. of M/s Advance Aayakar Bhavan…

Ess Ismail Merchant, Mumbai vs. Jt CIT 13(3), Mumbai

In the result the appeal of the assessee is allowed

ITA 3618/MUM/2016[2011-12]Status: DisposedITAT Mumbai21 Feb 2018AY 2011-12

Bench: Shri R.C. Sharma & Shri Pawan Singhessa Ismail Merchant Jcit 13(3), (Prop. Of M/S Advance Aayakar Bhavan, Computers), 123, Ground Floor, Mumbai-400020 Vs. Zakari Masjid Street, Masjid, Mumbai-400009. Pan: Afspm6894H (Appellant) (Respondent) Acit 17(1), Essa Ismail Merchant Aayakar Bhavan, (Prop. Of M/S Advance Mumbai-400020 Computers), 123, Ground Floor, Vs. Zakari Masjid Street, Masjid, Mumbai-400009. Pan: Afspm6894H (Appellant) (Respondent) Essa Ismail Merchant Jcit 17(1), (Prop. Of M/S Advance Aayakar Bhavan, Computers), Unit No.9, Yusuf Mumbai-400020 Building, Ground Floor, Junction Vs. Of M.G. Road & Veer Nariman Road, Flora Fountain, Fort, Mumbai-400001. Pan: Afspm6894H (Appellant) (Respondent) Ita No. 3618 & 4521/M/2016 & 1592 & 3426/M/17 Essa Ismail Merchant

For Respondent: Shri Ram Tiwari (DR)
Section 133(6)Section 143(3)Section 253Section 254(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH “E”, MUMBAI BEFORE SHRI R.C. SHARMA, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER Essa Ismail Merchant JCIT 13(3), (Prop. of M/s Advance Aayakar Bhavan, Computers), 123, Ground Floor, Mumbai-400020 Vs. Zakari masjid Street, Masjid, Mumbai-400009. PAN: AFSPM6894H (Appellant) (Respondent) ACIT 17(1), Essa Ismail Merchant Aayakar Bhavan, (Prop. of M/s Advance Mumbai-400020 Computers), 123, Ground Floor, Vs. Zakari Masjid Street, Masjid, Mumbai-400009. PAN: AFSPM6894H (Appellant) (Respondent) Essa Ismail Merchant JCIT 17(1), (Prop. of M/s Advance Aayakar Bhavan…

Citicorp Maruti Finance Ltd., New Delhi vs. DCIT, New Delhi

ITA 4634/DEL/2010[2006-07]Status: DisposedITAT Delhi11 May 2017AY 2006-07

Bench: Shri N.K. Saini & Shri Sudhanshu Srivastavaay: 2006-07 Citicorp Maruti Finance Ltd., Vs Dcit, 4Th Floor, Jeevan Bharti Building, Circle-3(1), 124, Parliament Street, New Delhi. Connaught Circus, New Delhi-110001 (Pan: Aaacc5029L) (Appellant) (Respondent) Appellant By : Shri C.S. Aggarwal, Sr. Adv., Ms Pushpa Sharma, Adv. Respondent By : Shri Piyush Jain, Cit Dr Order

For Appellant: Shri C.S. Aggarwal, Sr. Adv., Ms Pushpa Sharma, AdvFor Respondent: Shri Piyush Jain, CIT DR
Section 143(3)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I-1’ NEW DELHI BEFORE SHRI N.K. SAINI, ACCOUNTANT MEMBER AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AY: 2006-07 Citicorp Maruti Finance Ltd., vs DCIT, 4th Floor, Jeevan Bharti Building, Circle-3(1), 124, Parliament Street, New Delhi. Connaught Circus, New Delhi-110001 (PAN: AAACC5029L) (Appellant) (Respondent) Appellant by : Shri C.S. Aggarwal, Sr. Adv., Ms Pushpa Sharma, Adv. Respondent by : Shri Piyush Jain, CIT DR ORDER PER SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER This appeal has been preferred by the assessee against the order of DCIT, New Delhi, dated…

Shri Pradeep Singh, New Delhi vs. ACIT, New Delhi

In the result, both the Appeals filed by the Assessee stand allowed

ITA 5722/DEL/2011[2008-09]Status: DisposedITAT Delhi19 Aug 2016AY 2008-09

Bench: Shri H.S. Sidhu & Shri O.P. Kant

For Appellant: Sh. CS Aggarwal, Sr. Adv. & ShFor Respondent: Sh. FR Meena, Sr. DR
Section 143(3)Section 2(2)(e)Section 2(22)(e)Section 234BSection 271(1)(c)

…ITA NOS. 5722/DEL/2011 & 996/DEL/2014 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER I.T.A. No. 5722/DEL/2011 (AY. 2008-09) AND I.T.A. NO. 996/DEL/2014 (AY 2008-09) SH. PRADEEP SINGH, ACIT, RANGE-24, A-13A, GREEN PARK MAIN, VS. NEW DELHI NEW DELHI – 110 016 (PAN: ABIPS8126Q) (APPELLANT) (RESPONDENT) Assessee by : Sh. CS Aggarwal, Sr. Adv. & Sh. RP Mall, Adv. Department by : Sh. FR Meena, Sr. DR Date of Hearing : 10-08-2016 Date of Order : 19-08-2016 ORDER PER H.S. SIDHU, JM Assessee has filed these two Appea…

Shri Pradeep Singh, New Delhi vs. ACIT, New Delhi

In the result, both the Appeals filed by the Assessee stand allowed

ITA 996/DEL/2014[2008-09]Status: DisposedITAT Delhi19 Aug 2016AY 2008-09

Bench: Shri H.S. Sidhu & Shri O.P. Kant

For Appellant: Sh. CS Aggarwal, Sr. Adv. & ShFor Respondent: Sh. FR Meena, Sr. DR
Section 143(3)Section 2(2)(e)Section 2(22)(e)Section 234BSection 271(1)(c)

…ITA NOS. 5722/DEL/2011 & 996/DEL/2014 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER I.T.A. No. 5722/DEL/2011 (AY. 2008-09) AND I.T.A. NO. 996/DEL/2014 (AY 2008-09) SH. PRADEEP SINGH, ACIT, RANGE-24, A-13A, GREEN PARK MAIN, VS. NEW DELHI NEW DELHI – 110 016 (PAN: ABIPS8126Q) (APPELLANT) (RESPONDENT) Assessee by : Sh. CS Aggarwal, Sr. Adv. & Sh. RP Mall, Adv. Department by : Sh. FR Meena, Sr. DR Date of Hearing : 10-08-2016 Date of Order : 19-08-2016 ORDER PER H.S. SIDHU, JM Assessee has filed these two Appea…

M/S. Iveco Spa, New Delhi vs. ADIT, New Delhi

In the result, appeal of the assessee for AY 2007-08 is party allowed

ITA 5696/DEL/2012[2009-10]Status: DisposedITAT Delhi29 Jul 2016AY 2009-10

Bench: Shri I. C. Sudhir & Shri Prashant Maharishiiveco Spa, Adit, Copia Corporate Suite, Circle-1(2), Plot No.9, Jasola District Vs. International Taxation, Centre, New Delhi New Delhi Pan:Aabci2759L (Appellant) (Respondent) Iveco Spa, Adit, (Now Fiat Gestione Partecipazioni Circle-1(2), Spa), Vs. International Taxation, 301-304, Plot No.9, Copia Corporate New Delhi Suites, Jasola, Dist Center, New Delhi Pan:Aabci2759L (Appellant) (Respondent)

For Appellant: Sh. CS Aggarwal, Sr. AdvFor Respondent: Sh. Anuj Arora, CIT DR
Section 143(3)Section 144Section 144CSection 271(1)

…f the revenue, and addendum to the rejoinder submission dated 05.09.2014 and 08.09.2014 may also be considered. Over and above this, he further relied on 13 decisions of various courts as under:- Sr. Particulars No. CIT Vs. Genesis Commet (P) Ltd. reported in 163 Taxmann 482 1. (Del) i) 26 ITR 775 (SC) at 782 (SC) Dhakeswai Cotton Mills Ltd. Vs. CIT 2. ii) 37 ITR 151 (SC) Omar Salay Mohammad Sait Vs. CIT iii) 26 ITR 736 (SC) Dhirajlal Girdharilal Vs. CIT, Bombay iv) 37 ITR 288 (SC) Lal Chand Bhagat Ambica Ram Vs. CIT v) AIR 1977 SC 796 Krishnand Vs. State of Madhya Pradesh vi) Air 1974 SC 171 Jayadayal Poddar Vs.…

Iveco Spa, New Delhi vs. ADIT, New Delhi

In the result, appeal of the assessee for AY 2007-08 is party allowed

ITA 5447/DEL/2010[2007-08]Status: DisposedITAT Delhi29 Jul 2016AY 2007-08

Bench: Shri I. C. Sudhir & Shri Prashant Maharishiiveco Spa, Adit, Copia Corporate Suite, Circle-1(2), Plot No.9, Jasola District Vs. International Taxation, Centre, New Delhi New Delhi Pan:Aabci2759L (Appellant) (Respondent) Iveco Spa, Adit, (Now Fiat Gestione Partecipazioni Circle-1(2), Spa), Vs. International Taxation, 301-304, Plot No.9, Copia Corporate New Delhi Suites, Jasola, Dist Center, New Delhi Pan:Aabci2759L (Appellant) (Respondent)

For Appellant: Sh. CS Aggarwal, Sr. AdvFor Respondent: Sh. Anuj Arora, CIT DR
Section 143(3)Section 144Section 144CSection 271(1)

…f the revenue, and addendum to the rejoinder submission dated 05.09.2014 and 08.09.2014 may also be considered. Over and above this, he further relied on 13 decisions of various courts as under:- Sr. Particulars No. CIT Vs. Genesis Commet (P) Ltd. reported in 163 Taxmann 482 1. (Del) i) 26 ITR 775 (SC) at 782 (SC) Dhakeswai Cotton Mills Ltd. Vs. CIT 2. ii) 37 ITR 151 (SC) Omar Salay Mohammad Sait Vs. CIT iii) 26 ITR 736 (SC) Dhirajlal Girdharilal Vs. CIT, Bombay iv) 37 ITR 288 (SC) Lal Chand Bhagat Ambica Ram Vs. CIT v) AIR 1977 SC 796 Krishnand Vs. State of Madhya Pradesh vi) Air 1974 SC 171 Jayadayal Poddar Vs.…

Shri Bikram Singh, New Delhi vs. DCIT, New Delhi

ITA 5609/DEL/2015[2011-12]Status: DisposedITAT Delhi19 Jul 2016AY 2011-12
Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘D’: NEW DELHI BEFORE SH. H.S. SIDHU, JUDICIAL MEMBER AND SH. O.P. KANT, ACCOUNTANT MEMBER Assessment Year: 2011-12 Sh. Bikram Singh, 8/34, Mehram Vs. Deputy Commissioner of Income Nagar, New Delhi Tax, Circle-15(1), New Delhi GIR/PAN : ABKPS5232P (Appellant) (Respondent) Appellant by S/sh. C.S. Agarwal & Ravi Mall, Advocates Respondent by Ms. Richa Rastogi, Sr.DR Date of hearing 28.04.2016 Date of pronouncement 19.07.2016 ORDER PER O.P. KANT, A.M.: This appeal by the assessee is directed against order dated 07/09/2015 of the learned Commissioner of Income-tax (A…

Commissioner of Income Tax Delhi vs. Sunaero Ltd

ITA - 562 / 2008HC Delhi01 Jun 2012
Section 260ASection 4Section 45Section 47

…search and, therefore, block assessment proceedings are void. Block assessment proceedings are not a substitute for regular assessment proceedings. [See Commission of Income Tax vs. Ravi Kant Jain, (2001) 250 ITR 141 (Del); CIT vs. V.B. Aggarwal, (2008) 296 ITR 750 (Del), CIT vs. Pramod Kumar Gupta, (2010) 320 ITR 408 (Del); CIT vs. Balaji Wire Private Limited, (2008) 304 ITR 393 (Delhi); N.R. Paper and Board Limited & ors. vs. DCIT, (1998) 234 ITR 733 (Guj.); Caltradeco Steel Sales (P) Ltd. vs. DCIT (2000) 243 ITR 643 (Cal.); CIT vs. Md. Rizwan (2009) 316 ITR 317 (Patna).] (iii) In the regular asse…

Commissioner of Income Tax

ITA/562/2008HC Delhi01 Jun 2012
Section 260ASection 4Section 45Section 47

…search and, therefore, block assessment proceedings are void. Block assessment proceedings are not a substitute for regular assessment proceedings. [See Commission of Income Tax vs. Ravi Kant Jain, (2001) 250 ITR 141 (Del); CIT vs. V.B. Aggarwal, (2008) 296 ITR 750 (Del), CIT vs. Pramod Kumar Gupta, (2010) 320 ITR 408 (Del); CIT vs. Balaji Wire Private Limited, (2008) 304 ITR 393 (Delhi); N.R. Paper and Board Limited & ors. vs. DCIT, (1998) 234 ITR 733 (Guj.); Caltradeco Steel Sales (P) Ltd. vs. DCIT (2000) 243 ITR 643 (Cal.); CIT vs. Md. Rizwan (2009) 316 ITR 317 (Patna).] (iii) In the regular asse…

Gupta Citi Shelters Ltd vs. Commissioner of Income Tax New Delhi

Appeals of the assessee are allowed

ITA/1324/2008HC Delhi23 Dec 2011

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

…* IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA No.972 of 2009, ITA No.1324 of 2008, ITA No.29 of 2010, ITA' No.1228 of 2010, ITA No.1229 of 2010, ITA No.1230 of 2010, ITA No.1710/2010, ITA No.8 of 2011, ITA No.339 of 2011, ITA No.613 of 2011 and ITA No.726 of 2011 Reserved on: 25th November, 2011 % Pronounced on: 23rd December, 2011 1) ITA' No.972/2009 Commissioner of Income Tax -II, Central Revenue Building, New Delhi VERSUS Kamdhenu Steel & Alloys Ltd. 2) ITA No.1324/2008 Gupta Citi Shelters Ltd. VERSUS Commissioner of Income Tax, New Delhi 3) ITA No.29[2010 Commissioner of Income Tax…