ACIT v. Sailesh Gopal 86 Taxmma.Com 263 v. Naresh Iron and Steel Vs. DCIT

102 Taxmann.com 333Reported decision2019#21847 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2019 to 2021.

Judgments citing ACIT v. Sailesh Gopal 86 Taxmma.Com 263 v. Naresh Iron and Steel Vs. DCIT

DCIT, New Delhi vs. Sh. Amandeep Singh Sran, New Delhi

Accordingly, the appeal of the ld AO is allowed and CO of the assessee is dismissed

ITA 2672/DEL/2016[2010-11]Status: DisposedITAT Delhi23 Nov 2021AY 2010-11

Bench: Ms Suchitra Kamble & Shri Prashant Maharishi(Through Video Conferencing) Amandeep Singh Saran, Vs. Acit, B-53, B-1, Community Centre, Central Circle-4, Janakpuri, New Delhi New Delhi Pan: Auvps5370E (Appellant) (Respondent) Dcit, Vs. Amandeep Singh Saran, Central Circle-29, 7/73, Punjabi Bagh West New Delhi Pan: Auvps5370E

For Appellant: Shri Sunil Arora, CAFor Respondent: Ms. Sunita Singh, CIT DR
Section 132Section 132(4)Section 153ASection 69

…Singh Vs. Cit 403 ITR 97 and following decision of the coordinate bench:- i. ACIT Vs. SSA International Ltd. ii. ITA No. 50 and 51/Del/2013 iii. Anand Sing Vs. DCIT 305 Nagpur 2015 iv. ACIT Vs. Sailesh Gopal 86 Taxmma.Com 263 v. Naresh Iron and Steel Vs. DCIT 102 Taxmann.com 333 28. She also referred to the assessment order as well copy of the statement which is placed at page NO. 25 of the paper book . she referred to the answer to the question No. 4 wherein, the above disclosure was made by the assessee. She submitted that there is no manner of earning of the undisclosed income was mentioned and same was also n…

DCIT, New Delhi vs. Sh. Harmender Singh Sran, New Delhi

Accordingly, the appeal of the ld AO is allowed and CO of the assessee is dismissed

ITA 2671/DEL/2016[2010-11]Status: DisposedITAT Delhi23 Nov 2021AY 2010-11

Bench: Ms Suchitra Kamble & Shri Prashant Maharishi(Through Video Conferencing) Amandeep Singh Saran, Vs. Acit, B-53, B-1, Community Centre, Central Circle-4, Janakpuri, New Delhi New Delhi Pan: Auvps5370E (Appellant) (Respondent) Dcit, Vs. Amandeep Singh Saran, Central Circle-29, 7/73, Punjabi Bagh West New Delhi Pan: Auvps5370E

For Appellant: Shri Sunil Arora, CAFor Respondent: Ms. Sunita Singh, CIT DR
Section 132Section 132(4)Section 153ASection 69

…Singh Vs. Cit 403 ITR 97 and following decision of the coordinate bench:- i. ACIT Vs. SSA International Ltd. ii. ITA No. 50 and 51/Del/2013 iii. Anand Sing Vs. DCIT 305 Nagpur 2015 iv. ACIT Vs. Sailesh Gopal 86 Taxmma.Com 263 v. Naresh Iron and Steel Vs. DCIT 102 Taxmann.com 333 28. She also referred to the assessment order as well copy of the statement which is placed at page NO. 25 of the paper book . she referred to the answer to the question No. 4 wherein, the above disclosure was made by the assessee. She submitted that there is no manner of earning of the undisclosed income was mentioned and same was also n…

Smt. Shobha Sardana, New Delhi vs. DCIT, Faridabad

In the result, the appeal of the assessee is dismissed

ITA 4978/DEL/2016[2010-11]Status: DisposedITAT Delhi31 Jul 2019AY 2010-11

Bench: Shri O.P. Kant & Shri K.N. Charyassessment Year: 2010-11 Smt. Shobha Sardana, Vs. Dcit, C/O-M/S. Rra Taxindia, D- Central Circle-I, 28, South Extension, Part-1, Faridabad New Delhi. Pan :Abaps9735M (Appellant) (Respondent) Appellant By Dr. Rakesh Gupta & Sh. Somil Aggarwal, Advocates Respondent By Sh. S.S. Rana, Cit(Dr)

Section 132(1)Section 143(3)Section 271Section 271A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘G’, NEW DELHI BEFORE SHRI O.P. KANT, ACCOUNTANT MEMBER AND SHRI K.N. CHARY, JUDICIAL MEMBER Assessment Year: 2010-11 Smt. Shobha Sardana, Vs. DCIT, C/o-M/s. RRA TAXINDIA, D- Central Circle-I, 28, South Extension, Part-1, Faridabad New Delhi. PAN :ABAPS9735M (Appellant) (Respondent) Appellant by Dr. Rakesh Gupta & Sh. Somil Aggarwal, Advocates Respondent by Sh. S.S. Rana, CIT(DR) Date of hearing 11.07.2019 Date of pronouncement 31.07.2019 ORDER PER O.P. KANT, A.M.: This appeal by the assessee is directed against order dated 08/08/2016 passed by the Ld. Commission…

ACIT v. Sailesh Gopal 86 Taxmma.Com 263 v. Naresh Iron and Steel Vs. DCIT (102 Taxmann.com 333) — Cited in 3 Judgments | BharatTax