DCIT, NEW DELHI vs. M/S NEMINATH INDUSTRIES PVT. LTD.,, NEW DELHI
In the result, the appeal of the Revenue is dismissed and the cross objection of assessee is allowed
ITA 3393/DEL/2016[2010-11]Status: DisposedITAT Delhi21 Dec 2018AY 2010-11
Bench: : Shri Amit Shukla & Shri L.P. Sahuassessment Year: 2010-11
For Respondent: 1. Whether on the facts and circumstances of the case & in law, the Ld
Section 14A
…ses, duly attested by the Notary Public. The Assessing Officer has wrongly considered the agreement as incredible without any plausible reason. He also relied on the judgment of Hon’ble Supreme Court in the case of Aloka Bose vs. Parmatma Devi and Ors. (2009) 2 SCC 582. 10. The ld. DR, on the other hand, relied on the findings reached by the ld. authorities below and supported the impugned order. The agreement was not reliable to prove that it was a business transaction of the assessee. The ITA No. 3393 & CO No. 282/Del/2016 11 assessee was under BIFR notification. Hence, the ld. CIT(A) was justified to sustain…
