Adasoft (India) (P) Ltd. v. Dy. CTT

9 SOT 31Income Tax Appellate Tribunal2006#21689 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2020.

Judgments citing Adasoft (India) (P) Ltd. v. Dy. CTT

ITO, NEW DELHI vs. M/S. NAHAR RETAIL TRADING SERVICES LTD., NEW DELHI

In the result, the appeal of the revenue in ITA No

ITA 3158/DEL/2016[2011-12]Status: DisposedITAT Delhi29 Jan 2020AY 2011-12

Bench: Shri N.K. Billaiya & Shri Kuldip Singh

For Appellant: Shri Vishal Kalra, AdvFor Respondent: Shri S.N. Meena, Sr. DR

Section 24

…asoning of the CIT(A) is vague and lacks specific and cogent reasons, germane to the context, for deleting the disallowance of expenses. Learned Departmental Representative relies upon Tribunals' order in the case of Adasoft (India) (P) Ltd. v. Dy. CTT (2006) 9 SOT 31 (Del) in support of the disallowance of expenditure when business is not in existence. She relies upon the order of the AO, justifies the same, and urges us to restore the order of the AO. Dr. Gupta, learned Counsel for the assessee, supports and justifies the order of the CIT(A). Dr. Gupta submits that the assessee is a company and the expenditure…

NAHAR RETAIL TRADING SERVICES LTD.,NEW DELHI vs. ITO, NEW DELHI

In the result, the appeal of the revenue in ITA No

ITA 2883/DEL/2016[2011-12]Status: DisposedITAT Delhi29 Jan 2020AY 2011-12

Bench: Shri N.K. Billaiya & Shri Kuldip Singh

For Appellant: Shri Vishal Kalra, AdvFor Respondent: Shri S.N. Meena, Sr. DR

Section 24

RELIANCE SHARE & STOCK BROKERS P.LTD,MUMBAI vs. ASST CIT CIR 4(2), MUMBAI

The appeal of the assessee is dismissed

ITA 735/MUM/2015[2011-12]Status: DisposedITAT Mumbai01 Sept 2016AY 2011-12

Bench: Shri Joginder Singh, Assessment Year:2011-12

Section 14ASection 37

…soning of the CIT(A) is vague and lacks specific and cogent reasons, germane to the context, for deleting the disallowance of expenses. Learned Departmental Representative relies upon Tribunals’ order in the case of Adasoft (India) (P.) Ltd. v. Dy. CIT [2006] 9 SOT 31 (Delhi) in support of the disallowance of expenditure when business is not in 8 Reliance Share & Stock Brokers Private Limited existence. She relies upon the order of the Assessing Officer, justifies the same, and urges us to restore the order of the Assessing Officer. Dr. Gupta, learned counsel for the assessee, supports and justifies the order of…

M/S K.V. NARAYAN BUILDERS PVT. LTD.,,BANGALORE vs. ITO, BANGALORE

In the result, appeal of assessee allowed

ITA 1005/BANG/2015[2012-13]Status: DisposedITAT Bangalore18 Dec 2015AY 2012-13

Bench: Shri Abraham P Georgem/S.K.V.Narayan Builders Pvt. Ltd. Srirama White House, Apartment No.A1, 405, 15Th Cross, R T Nagar, Bangalore-560 032. … Appellant Pan:Aaack 8042 P Vs. Income-Tax Officer, Ward 11(2), Bangalore. … Respondent

For Appellant: Shri Ravi Shankar, AdvocateFor Respondent: Dr.P.K.Srihari, Addl. CIT(DR)

…ss. According to CIT(A), assessee could not show that it had re- started its business. Relying on decision of the Mumbai bench of the Tribunal in case of Hemraj Canji vs. ITO (2005) 2 SOT 689, Delhi bench of Tribunal in Adasoft (India) P. Ltd. vs. DCIT (2006) 9 SOT 31 and Hon’ble Delhi High Court decision in Marvel Polymers (P) Ltd. vs. CIT (2007) (165 Taxman 618), CIT(A) upheld the disallowance. 4. Now before us, learned AR strongly assailing orders of authorities below submitted that assessee was filing its returns of income since assessment year 2009-10. According to him, assessee had returned income of Rs.8,…