Anantharam Veerasinghaiah & Co. v. CIT

123 ITR 457Supreme Court of India1980#452 most cited

What is Anantharam Veerasinghaiah & Co. v. CIT authority for?

Penalty proceedings and assessment proceedings are separate and distinct. Findings recorded in assessment proceedings are relevant but not conclusive for penalty proceedings.

202

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2010 to 2026.

Also referred to as

Anantharam Veerasinghaiah & Co. v. CIT · penalty proceedings · assessment proceedings · separate and distinct · findings not conclusive · Section 271(1)(c) · Section 270A · quantum proceedings · penalty assessment distinction

Sections most often in play

Section 153ASection 143(3)Section 132Section 147Section 271(1)(c)Section 69ASection 143(2)Section 292C

Issues it is cited on

section 270(a)record datesection 270a(8)section 270a(6)section 114section 270a(9)section 271(l)(c)section 142(2a)section 269ssdumb documentspenalty u/s 270asection 245

Judgments citing Anantharam Veerasinghaiah & Co. v. CIT

Rubberwala Housing and Infrastructure Limited, Mumbai vs. DCIT CC-4(2), Mumbai

In the result, all the appeals of the assessee stands allowed and

ITA 3448/MUM/2023[2015-16]Status: DisposedITAT Mumbai07 Jun 2024AY 2015-16

Bench: Shri Br Baskaran, Am & Shri Aby T Varkey, Jm आयकर अपील सं/ I.T. A. No. 3448/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2015-16) & आयकर अपील सं/ I.T. A. No. 3447/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2016-17) & आयकर अपील सं/ I.T. A. No. 3446/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2017-18) & आयकर अपील सं/ I.T. A. No. 3445/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2018-19) & आयकर अपील सं/ I.T. A. No. 3444/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2019-20) & आयकर अपील सं/ I.T. A. No. 3459/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2020-21) & आयकर अपील सं/ I.T. A. No. 3432/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2021-22) Rubberwala Housing & Infrastructure Ltd. Ground Floor, Rubberwala House, Dr. A Nair Road, Agripada, Mumbai-400011. बनाम / Vs. Dcit, Central Circle-4(2) 19Th Floor, Air India Building, Nariman Point, Mumbai-400021. आयकर अपील सं/ I.T. A. No. 3508/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2015-16) & आयकर अपील सं/ I.T. A. No. 3505/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2016-17) & आयकर अपील सं/ I.T. A. No. 3504/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2017-18) & आयकर अपील सं/ I.T. A. No. 3549/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2018-19) & आयकर अपील सं/ I.T. A. No. 3503/Mum/2023 2

For Appellant: Shri Mani Jain FCAFor Respondent: Smt Sanyogita Nagpa
Section 132Section 143(1)Section 143(2)Section 153ASection 68Section 69ASection 69C

…l before us. 6.2 Heard both the parties. Before adverting to the facts of the case, we first take note of the principle of telescoping which has since been judicially approved by the Hon'ble Supreme Court in the case of Anantharam Veerasinghaiah & Co. Vs CIT (123 ITR 457). In the decided case, it was held that where the assessee offers any income on ad hoc basis, then such income is commonly described as intangible addition; but it is very much a part of assessee's real income as disclosed in his account books and has the same concrete existence. The Hon'ble Court held that the secret profits or undisclosed incom…

Esoof Shoeb Contractor, Mumbai vs. DCIT CC-4(2), Mumbai

The appeal of the assessee stands allowed

ITA 3435/MUM/2023[2021-22]Status: DisposedITAT Mumbai07 Jun 2024AY 2021-22

Bench: Shri Br Baskaran, Am & Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T.A. No.3435/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2021-22) Esoof Shoeb Contractor बनाम / Dcit, Central Circle-4(2) Vs. Ground Floor, Rubberwala 19Th Floor, Air India House, Dr. A Nair Road, Building, Nariman Point, Agripada, Mumbai-400011. Mumbai-400021. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Acopc8503G (अपीलार्थी/Appellant) (प्रत्यर्थी / Respondent) Assessee By: Shri Mani Jain, Fca Revenue By: Smt Sanyogita Nagpal, Cit सुनवाई की तारीख / Date Of Hearing: 08/04/2024 घोषणा की तारीख /Date Of Pronouncement: 07/06/2024 Per Aby T. Varkey, Jm: आदेश / Order This Is An Appeal Preferred By The Assessee Company Against The Order Of The Learned Commissioner Of Income Tax (Appeals) -52, Mumbai [ In Short ‘Ld. Cit(A)'] Dated 31.07.2023 For Ay. 2021-22. The Sole Grievance Of The Assessee In This Appeal Is Against The Ld. Cit(A)'S Action Of Sustaining The Addition Of Rs.12,32,000/- Made By The Ao On Account Of Unexplained Money U/S 69A Of The Income Tax Act, 1961 [ In Short ‘The Act']. Briefly Stated The Facts As Noted Are That, Cash Of Rs.12,32,000/- Was Found & Seized From The Premises Of The Assessee. In The Course Of Assessment, The Ao Held The Impugned Sum To Be Unexplained & Accordingly Added It U/S 69A Of The Act. Aggrieved By This Action Of The Ao, The Assessee Preferred An Appeal Before The Ld. Cit(A) Who Confirmed The Impugned Addition. Now The Assessee Is In Appeal Before Us. 2

For Appellant: Shri Mani Jain, FCAFor Respondent: Smt Sanyogita Nagpal, CIT
Section 69A

…authorities. 3. Heard both the parties. Before adverting to the facts of the case, we first take note of the principle of telescoping which has since been judicially approved by the Hon'ble Supreme Court in the case of Anantharam Veerasinghaiah & Co. Vs CIT (123 ITR 457). In the decided case, it was held that where the assessee offers any income on ad hoc basis, then such income is commonly described as intangible addition; but it is very much a part of assessee's real income as disclosed in his account books and has the same concrete existence. The Hon'ble Court held that the secret profits or undisclosed incom…

Dy. Commissioner of Income Tax, Income Tax Department vs. Bdr Builders and Developers Private Limited, Delhi

In the result, the appeal of the revenue is dismissed for the Asst Year

ITA 2452/DEL/2023[2018-19]Status: DisposedITAT Delhi14 May 2024AY 2018-19

Bench: Shri M. Balaganesh & Shri Anubhav Sharma

For Appellant: Shri Salil Agarwal, Sr. AdvFor Respondent: Mrs. Sunita Verma, CIT DR
Section 133ASection 147Section 68Section 69A

…on record except the explanation of the assessee, which explanation has been found to be false, it still does not follow that the receipt constitutes taxable income. This decision was followed by the Apex Court in Anantharam Veerasinghaiah & Co. v. CIT [1980] 123 ITR 457 opining that the "mere falsity of the explanation given by the assessee is insufficient without there being, in addition, cogent material or evidence from which the necessary conclusion attracting a penalty can be drawn." However, as has been noted in Addl. CIT v. Jeevan Lal Sah 1995 Supp. (4) SCC 247 amendments were incorporated by Finance Act,…

Dy. Commissioner of Income Tax, Jhandewallan Extn., Delhi vs. Bdr Builders and Developers Private Limited, Delhi

In the result, the appeal of the revenue is dismissed for the Asst Year

ITA 2451/DEL/2023[2016-17]Status: DisposedITAT Delhi14 May 2024AY 2016-17

Bench: Shri M. Balaganesh & Shri Anubhav Sharma

For Appellant: Shri Salil Agarwal, Sr. AdvFor Respondent: Mrs. Sunita Verma, CIT DR
Section 133ASection 147Section 68Section 69A

…on record except the explanation of the assessee, which explanation has been found to be false, it still does not follow that the receipt constitutes taxable income. This decision was followed by the Apex Court in Anantharam Veerasinghaiah & Co. v. CIT [1980] 123 ITR 457 opining that the "mere falsity of the explanation given by the assessee is insufficient without there being, in addition, cogent material or evidence from which the necessary conclusion attracting a penalty can be drawn." However, as has been noted in Addl. CIT v. Jeevan Lal Sah 1995 Supp. (4) SCC 247 amendments were incorporated by Finance Act,…

Assistant Commissioner of Income Tax, Thane West vs. Udhavdas Mohandas Rupchandani, Ulhasnagar

In the result, the appeal of the revenue is dismissed

ITA 3081/MUM/2023[2017-18]Status: DisposedITAT Mumbai08 Apr 2024AY 2017-18

Bench: SHRI VIKAS AWASTHY (Judicial Member), SHRI AMARJIT SINGH (Accountant Member)

For Appellant: Ankush KapoorFor Respondent: M. Subramaniam
Section 132Section 153ASection 153CSection 245D(4)Section 69

…l before us. 54. Heard both the parties. Before adverting to the facts of the case, we first take note of the principle of telescoping which has since been judicially approved by the Hon’ble Supreme Court in the case of Anantharam Veerasinghaiah & Co. Vs CIT (123 ITR 457). In the decided case, it was held that where the assessee offers any income on ad hoc basis, then such income is commonly described as intangible addition; but it is very much a part of assessee’s real income as disclosed in his account books and has the same concrete existence. The Hon’ble Court held that the secret profits or undisclosed incom…

Seo Lehenga House, Jagraon vs. DCIT Central Circle(3), Ludhiana

In the result, ground no. 3,4,5 & 6(a) are dismissed as not pressed and ground no

ITA 618/CHANDI/2022[2018-2019]Status: DisposedITAT Chandigarh27 Mar 2024AY 2018-2019

Bench: SHRI. AAKASH DEEP JAIN (Vice President), SHRI. VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Sudhir Sehgal, Advocate and Shri Rishabh Marwah, CAFor Respondent: Smt. Kusum, CIT, DR
Section 132(1)Section 133ASection 139(1)Section 142(1)Section 143(3)Section 153ASection 69Section 69C

…आयकर अपीलीय अिधकरण,च"डीगढ़ "यायपीठ “बी” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH HEARING THROUGH: HYBRID MODE "ी आकाश दीप जैन, उपा"य" एवं "ी िव"म "सह यादव, लेखा सद"य BEFORE: SHRI. AAKASH DEEP JAIN, VP & SHRI. VIKRAM SINGH YADAV, AM आयकर अपील सं./ ITA Nos. 307, 308, 309, 310 & 618/Chd/2022 िनधा"रण वष" / Assessment Year : 2013-14, 2015-16, 2016-17, 2017-18 & 2018-19 M/s Seo Lehenga House बनाम The DCIT Main Bazar, Jagraon-142026 Circle-3 Punjab Ludhiana "थायी लेखा सं./PAN NO: ABMFS8434M अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ ITA No. 617/Chd/2022 िनधा"रण वष" / Assessm…

Seo Bridal Studio Pvt Ltd, Ludhiana vs. DCIT Central Circle(3), Ludhiana

In the result, ground no. 3,4,5 & 6(a) are dismissed as not pressed and ground no

ITA 617/CHANDI/2022[2018-2019]Status: DisposedITAT Chandigarh27 Mar 2024AY 2018-2019

Bench: SHRI. AAKASH DEEP JAIN (Vice President), SHRI. VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Sudhir Sehgal, Advocate and Shri Rishabh Marwah, CAFor Respondent: Smt. Kusum, CIT, DR
Section 132(1)Section 133ASection 139(1)Section 142(1)Section 143(3)Section 153ASection 69Section 69C

…आयकर अपीलीय अिधकरण,च"डीगढ़ "यायपीठ “बी” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH HEARING THROUGH: HYBRID MODE "ी आकाश दीप जैन, उपा"य" एवं "ी िव"म "सह यादव, लेखा सद"य BEFORE: SHRI. AAKASH DEEP JAIN, VP & SHRI. VIKRAM SINGH YADAV, AM आयकर अपील सं./ ITA Nos. 307, 308, 309, 310 & 618/Chd/2022 िनधा"रण वष" / Assessment Year : 2013-14, 2015-16, 2016-17, 2017-18 & 2018-19 M/s Seo Lehenga House बनाम The DCIT Main Bazar, Jagraon-142026 Circle-3 Punjab Ludhiana "थायी लेखा सं./PAN NO: ABMFS8434M अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ ITA No. 617/Chd/2022 िनधा"रण वष" / Assessm…

M/S Seo Lehenga House, Jagraon vs. DCIT, Central Circle -3, Ludhiana

In the result, ground no. 3,4,5 & 6(a) are dismissed as not pressed and ground no

ITA 310/CHANDI/2022[2017-2018]Status: DisposedITAT Chandigarh27 Mar 2024AY 2017-2018

Bench: SHRI. AAKASH DEEP JAIN (Vice President), SHRI. VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Sudhir Sehgal, Advocate and Shri Rishabh Marwah, CAFor Respondent: Smt. Kusum, CIT, DR
Section 132(1)Section 133ASection 139(1)Section 142(1)Section 143(3)Section 153ASection 69Section 69C

…आयकर अपीलीय अिधकरण,च"डीगढ़ "यायपीठ “बी” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH HEARING THROUGH: HYBRID MODE "ी आकाश दीप जैन, उपा"य" एवं "ी िव"म "सह यादव, लेखा सद"य BEFORE: SHRI. AAKASH DEEP JAIN, VP & SHRI. VIKRAM SINGH YADAV, AM आयकर अपील सं./ ITA Nos. 307, 308, 309, 310 & 618/Chd/2022 िनधा"रण वष" / Assessment Year : 2013-14, 2015-16, 2016-17, 2017-18 & 2018-19 M/s Seo Lehenga House बनाम The DCIT Main Bazar, Jagraon-142026 Circle-3 Punjab Ludhiana "थायी लेखा सं./PAN NO: ABMFS8434M अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ ITA No. 617/Chd/2022 िनधा"रण वष" / Assessm…

M/S Seo Lehenga House, Jagraon vs. DCIT, Central Circle-3, Ludhiana

In the result, ground no. 3,4,5 & 6(a) are dismissed as not pressed and ground no

ITA 309/CHANDI/2022[2016-2017]Status: DisposedITAT Chandigarh27 Mar 2024AY 2016-2017

Bench: SHRI. AAKASH DEEP JAIN (Vice President), SHRI. VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Sudhir Sehgal, Advocate and Shri Rishabh Marwah, CAFor Respondent: Smt. Kusum, CIT, DR
Section 132(1)Section 133ASection 139(1)Section 142(1)Section 143(3)Section 153ASection 69Section 69C

…आयकर अपीलीय अिधकरण,च"डीगढ़ "यायपीठ “बी” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH HEARING THROUGH: HYBRID MODE "ी आकाश दीप जैन, उपा"य" एवं "ी िव"म "सह यादव, लेखा सद"य BEFORE: SHRI. AAKASH DEEP JAIN, VP & SHRI. VIKRAM SINGH YADAV, AM आयकर अपील सं./ ITA Nos. 307, 308, 309, 310 & 618/Chd/2022 िनधा"रण वष" / Assessment Year : 2013-14, 2015-16, 2016-17, 2017-18 & 2018-19 M/s Seo Lehenga House बनाम The DCIT Main Bazar, Jagraon-142026 Circle-3 Punjab Ludhiana "थायी लेखा सं./PAN NO: ABMFS8434M अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ ITA No. 617/Chd/2022 िनधा"रण वष" / Assessm…

M/S Seo Lehenga House, Jagraon vs. DCIT, Central Circle-3, Ludhiana

In the result, ground no. 3,4,5 & 6(a) are dismissed as not pressed and ground no

ITA 308/CHANDI/2022[2015-2016]Status: DisposedITAT Chandigarh27 Mar 2024AY 2015-2016

Bench: SHRI. AAKASH DEEP JAIN (Vice President), SHRI. VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Sudhir Sehgal, Advocate and Shri Rishabh Marwah, CAFor Respondent: Smt. Kusum, CIT, DR
Section 132(1)Section 133ASection 139(1)Section 142(1)Section 143(3)Section 153ASection 69Section 69C

…आयकर अपीलीय अिधकरण,च"डीगढ़ "यायपीठ “बी” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH HEARING THROUGH: HYBRID MODE "ी आकाश दीप जैन, उपा"य" एवं "ी िव"म "सह यादव, लेखा सद"य BEFORE: SHRI. AAKASH DEEP JAIN, VP & SHRI. VIKRAM SINGH YADAV, AM आयकर अपील सं./ ITA Nos. 307, 308, 309, 310 & 618/Chd/2022 िनधा"रण वष" / Assessment Year : 2013-14, 2015-16, 2016-17, 2017-18 & 2018-19 M/s Seo Lehenga House बनाम The DCIT Main Bazar, Jagraon-142026 Circle-3 Punjab Ludhiana "थायी लेखा सं./PAN NO: ABMFS8434M अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ ITA No. 617/Chd/2022 िनधा"रण वष" / Assessm…

M/S Seo Lehenga House, Jagraon vs. DCIT-Central Circle-3, Ludhiana

In the result, ground no. 3,4,5 & 6(a) are dismissed as not pressed and ground no

ITA 307/CHANDI/2022[2013-2014]Status: DisposedITAT Chandigarh27 Mar 2024AY 2013-2014

Bench: SHRI. AAKASH DEEP JAIN (Vice President), SHRI. VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Sudhir Sehgal, Advocate and Shri Rishabh Marwah, CAFor Respondent: Smt. Kusum, CIT, DR
Section 132(1)Section 133ASection 139(1)Section 142(1)Section 143(3)Section 153ASection 69Section 69C

…आयकर अपीलीय अिधकरण,च"डीगढ़ "यायपीठ “बी” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH HEARING THROUGH: HYBRID MODE "ी आकाश दीप जैन, उपा"य" एवं "ी िव"म "सह यादव, लेखा सद"य BEFORE: SHRI. AAKASH DEEP JAIN, VP & SHRI. VIKRAM SINGH YADAV, AM आयकर अपील सं./ ITA Nos. 307, 308, 309, 310 & 618/Chd/2022 िनधा"रण वष" / Assessment Year : 2013-14, 2015-16, 2016-17, 2017-18 & 2018-19 M/s Seo Lehenga House बनाम The DCIT Main Bazar, Jagraon-142026 Circle-3 Punjab Ludhiana "थायी लेखा सं./PAN NO: ABMFS8434M अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ ITA No. 617/Chd/2022 िनधा"रण वष" / Assessm…

Shri Ashok Bhawarlal Jain, Pune vs. ACIT, Central Circle 1(1), Pune

In the result, the appeal filed by the assessee in ITA

ITA 1123/PUN/2023[2018-19]Status: DisposedITAT Pune27 Mar 2024AY 2018-19

Bench: Shri Inturi Rama Rao & Shri S.S. Viswanethra Ravi

For Appellant: S/Shri Pawan Chakrapani &For Respondent: Shri Keyur Patel
Section 132(4)Section 153A

…on. It is not open to the department to contend that the addition was only for the purpose of taxation and it is not the real income. Regard can be made on the decision of the Hon’ble Supreme Court in the case of Anantharam Veerasinghaiah & Co. vs. CIT (1980) 123 ITR 457 (SC). Similarly, if addition is made by the AO in the absence of plausible explanation for the source of payment of bishes (chits) is made, then, it is not open to the AO to disregard the amount received on account of bidding the bishes (chits). Similarly, if the addition is made on account of alleged repayment of loan, then, it is incumbent upon…

Shri Ashok Bhawarlal Jain, Pune vs. ACIT Central Circle 1(1), Pune

In the result, the appeal filed by the assessee in ITA

ITA 1122/PUN/2023[A.Y- 2014-15]Status: DisposedITAT Pune27 Mar 2024

Bench: Shri Inturi Rama Rao & Shri S.S. Viswanethra Ravi

For Appellant: S/Shri Pawan Chakrapani &For Respondent: Shri Keyur Patel
Section 132(4)Section 153A

…on. It is not open to the department to contend that the addition was only for the purpose of taxation and it is not the real income. Regard can be made on the decision of the Hon’ble Supreme Court in the case of Anantharam Veerasinghaiah & Co. vs. CIT (1980) 123 ITR 457 (SC). Similarly, if addition is made by the AO in the absence of plausible explanation for the source of payment of bishes (chits) is made, then, it is not open to the AO to disregard the amount received on account of bidding the bishes (chits). Similarly, if the addition is made on account of alleged repayment of loan, then, it is incumbent upon…

Jaina Marketing & Associates, Delhi vs. DCIT, Central Circle-18, Delhi

Accordingly, Appeals filed by the assessee are allowed

ITA 226/DEL/2023[2019-20]Status: DisposedITAT Delhi20 Mar 2024AY 2019-20

Bench: Shri M. Balaganesh & Shri Yogesh Kumar U.S.

Section 132Section 153ASection 270ASection 270A(9)Section 270A(9)(a)Section 271(1)(c)Section 271ASection 274

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’: NEW DELHI BEFORE SHRI M. BALAGANESH, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER ITA No.224, 225 & 226/DEL/2023, A.Y. 2017-18, 2018-19 & 2019-20 Jaina Marketing & DCIT, Associates,D-170, Central Circle-18, Okhla industrial Area, Vs. Delhi Phase-1, Tehkhand, South East Delhi, Delhi-110020 PAN No. AADFJ4417D (Appellant) (Respondent) Appellant by Shri Gautam jain, Adv. & Shri lalit mohan, CA & Shri parth Singhal, Adv. Respondent by Mr. Waseem Arshad, CIT(DR) Date of Hearing 28/02/2024 Date of Pronouncement 20/03/2024 ORDER PER YOG…

Jaina Marketing & Associates, Delhi vs. DCIT, Central Circle-18, Delhi

Accordingly, Appeals filed by the assessee are allowed

ITA 225/DEL/2023[2018-19]Status: DisposedITAT Delhi20 Mar 2024AY 2018-19

Bench: Shri M. Balaganesh & Shri Yogesh Kumar U.S.

Section 132Section 153ASection 270ASection 270A(9)Section 270A(9)(a)Section 271(1)(c)Section 271ASection 274

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’: NEW DELHI BEFORE SHRI M. BALAGANESH, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER ITA No.224, 225 & 226/DEL/2023, A.Y. 2017-18, 2018-19 & 2019-20 Jaina Marketing & DCIT, Associates,D-170, Central Circle-18, Okhla industrial Area, Vs. Delhi Phase-1, Tehkhand, South East Delhi, Delhi-110020 PAN No. AADFJ4417D (Appellant) (Respondent) Appellant by Shri Gautam jain, Adv. & Shri lalit mohan, CA & Shri parth Singhal, Adv. Respondent by Mr. Waseem Arshad, CIT(DR) Date of Hearing 28/02/2024 Date of Pronouncement 20/03/2024 ORDER PER YOG…

Jaina Marketing & Associates, Delhi vs. DCIT, Central Circle-18, Delhi

Accordingly, Appeals filed by the assessee are allowed

ITA 224/DEL/2023[2017-18]Status: DisposedITAT Delhi20 Mar 2024AY 2017-18

Bench: Shri M. Balaganesh & Shri Yogesh Kumar U.S.

Section 132Section 153ASection 270ASection 270A(9)Section 270A(9)(a)Section 271(1)(c)Section 271ASection 274

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’: NEW DELHI BEFORE SHRI M. BALAGANESH, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER ITA No.224, 225 & 226/DEL/2023, A.Y. 2017-18, 2018-19 & 2019-20 Jaina Marketing & DCIT, Associates,D-170, Central Circle-18, Okhla industrial Area, Vs. Delhi Phase-1, Tehkhand, South East Delhi, Delhi-110020 PAN No. AADFJ4417D (Appellant) (Respondent) Appellant by Shri Gautam jain, Adv. & Shri lalit mohan, CA & Shri parth Singhal, Adv. Respondent by Mr. Waseem Arshad, CIT(DR) Date of Hearing 28/02/2024 Date of Pronouncement 20/03/2024 ORDER PER YOG…

Assistant Commissioner of Income Tax, Thane West vs. Konark Infrastructure Limited, Ulhasnagar

In the result, the appeal of the assessee is partly allowed and the appeal of the Revenue is dismissed

ITA 3088/MUM/2023[2017-18]Status: DisposedITAT Mumbai27 Feb 2024AY 2017-18

Bench: Shri Br Baskaran, Am & Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T.A. No. 3025/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2017-18) Konark Infrastructure Ltd बिधम/ Dcit, Central Circle – 4 Ground Floor, Sapna 6Th Floor, Ashar It Park, Vs. Talkies, Konark Plaza, Near 16Z, Waghle Estate, Sapna Garden, Ulhasnagar Thane (W) 42100. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aabck6745L (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) आयकर अपील सं/ I.T.A. No. 3088/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2017-18) Dcit, Central Circle – 4 बिधम/ Konark Infrastructure Ltd 6Th Floor, Ashar It Park, Ground Floor, Sapna Vs. 16Z, Waghle Estate, Thane Talkies, Konark Plaza, (W) Near Sapna Garden, Ulhasnagar 42100. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aabck6745L (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Vijay Mehta Revenue By: Shri Biswanant Das, Cit Dr सुनवाई की तारीख / Date Of Hearing: 14/02/2024 घोषणा की तारीख /Date Of Pronouncement: 27/02/2024 आदेश / O R D E R Per Aby T. Varkey, Jm:

For Appellant: Shri Vijay MehtaFor Respondent: Shri Biswanant Das, CIT DR
Section 132Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI BR BASKARAN, AM & SHRI ABY T. VARKEY, JM आयकर अपील सं/ I.T.A. No. 3025/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2017-18) Konark Infrastructure Ltd बिधम/ DCIT, Central Circle – 4 Ground Floor, Sapna 6th Floor, Ashar IT park, Vs. Talkies, Konark Plaza, Near 16Z, Waghle Estate, Sapna Garden, Ulhasnagar Thane (W) 42100. स्थधयी लेखध सं./जीआइआर सं./PAN/GIR No. : AABCK6745L (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) आयकर अपील सं/ I.T.A. No. 3088/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2017-18) DCIT, Central Circle – 4 बिधम/ Konark Infrast…

Assistant Commissioner of Income Tax, Thane West vs. Konark Infrastructure (Water Supply-Umc)(Jv), Ulhasnagar

In the result, all the appeals of the Revenue are dismissed and

ITA 3061/MUM/2023[2014-15]Status: DisposedITAT Mumbai27 Feb 2024AY 2014-15
For Appellant: Shri Vijay MehtaFor Respondent: Shri Biswanant Das, CIT DR
Section 132Section 139(1)Section 153CSection 245C(1)Section 245D(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI BR BASKARAN, AM & SHRI ABY T. VARKEY, JM आयकर अपील सं/ I.T.A. Nos. 3021, 3022, 3023 & 3024/Mum/2023 (निर्धारण वर्ष / Assessment Years: 2013-14, 2014-15, 2015-16 & 2017-18) Konark Infrastructure बनाम / DCIT, Central Circle – 4 (Water Supply-UMC) (J/V) 6th Floor, Ashar IT park, 1st Floor, Sapna Talkies, Vs. 16Z, Waghle Estate, Konark Plaza, Near Sapna Thane (W) Garden, Ulhasnagar 42100. स्थायी लेखा सं./ जीआइआर सं./PAN/GIR No. : AAAK9702G (अपीलार्थी / Appellant) (प्रत्यर्थी / Respondent) आयकर अपील सं/ I.T.A. Nos. 3058, 3061, 3060 & 3059/Mum/2023 (निर…

Assistant Commissioner of Income Tax, Thane West vs. Konark Infrastructure (Water Supply-Umc)(Jv), Ulhasnagar

In the result, all the appeals of the Revenue are dismissed and the appeals of the assessee for AY 2013-14 is allowed, for AYs

ITA 3060/MUM/2023[2015-16]Status: DisposedITAT Mumbai27 Feb 2024AY 2015-16

Bench: Shri Br Baskaran, Am & Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T.A. Nos. 3021, 3022, 3023 & 3024/Mum/2023 (निर्धारण वर्ा / Assessment Years: 2013-14, 2014-15, 2015-16 & 2017-18) Konark Infrastructure बिधम/ Dcit, Central Circle – 4 (Water Supply-Umc) (J/V) 6Th Floor, Ashar It Park, Vs. 1St Floor, Sapna Talkies, 16Z, Waghle Estate, Konark Plaza, Near Sapna Thane (W) Garden, Ulhasnagar 42100. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaak9702G (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) आयकर अपील सं/ I.T.A. Nos. 3058, 3061, 3060 & 3059/Mum/2023 (निर्धारण वर्ा / Assessment Years: 2013-14, 2014-15, 2015-16 & 2017-18) Dcit, Central Circle – 4 बिधम/ Konark Infrastructure 6Th Floor, Ashar It Park, (Water Supply-Umc) Vs. 16Z, Waghle Estate, Thane (J/V) (W) 1St Floor, Sapna Talkies, Konark Plaza, Near Sapna Garden, Ulhasnagar 42100. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaak9702G (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Vijay Mehta Revenue By: Shri Biswanant Das, Cit Dr सुनवाई की तारीख / Date Of Hearing: 06 & 14/02/2024 घोषणा की तारीख /Date Of Pronouncement: 27/02/2024 आदेश / O R D E R Per Bench All These Appeals Preferred By The Revenue & The Assessee Are Against The Orders Of The Ld. Cit(A)-11, Pune, All Dated 30-06- 2023 For Ays 2013-14, 2014-15, 2015-16 & Ay 2017-18. Since The Issues Involved Are Common, All The Appeals Have Been Heard Together. Both The Parties Also Raised Similar Arguments On These A.Ys. 2013-14 To 2015-16 Konark Infrastructure., Issues. Accordingly, We Dispose Off All These Appeals By This Consolidated Order For The Sake Of Convenience.

For Appellant: Shri Vijay MehtaFor Respondent: Shri Biswanant Das, CIT DR
Section 132Section 139(1)Section 153CSection 245C(1)Section 245D(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI BR BASKARAN, AM & SHRI ABY T. VARKEY, JM आयकर अपील सं/ I.T.A. Nos. 3021, 3022, 3023 & 3024/Mum/2023 (निर्धारण वर्ा / Assessment Years: 2013-14, 2014-15, 2015-16 & 2017-18) Konark Infrastructure बिधम/ DCIT, Central Circle – 4 (Water Supply-UMC) (J/V) 6th Floor, Ashar IT park, Vs. 1st Floor, Sapna Talkies, 16Z, Waghle Estate, Konark Plaza, Near Sapna Thane (W) Garden, Ulhasnagar 42100. स्थधयी लेखध सं./जीआइआर सं./PAN/GIR No. : AAAK9702G (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) आयकर अपील सं/ I.T.A. Nos. 3058, 3061, 3060 & 3059/Mum/2023 (न…

Assistant Commissioner of Income Tax, Thane vs. Konark Infrastructure (Water Supply-Umc)(Jv), Ulhasnagar

In the result, all the appeals of the Revenue are dismissed and the appeals of the assessee for AY 2013-14 is allowed, for AYs

ITA 3059/MUM/2023[2017-18]Status: DisposedITAT Mumbai27 Feb 2024AY 2017-18

Bench: Shri Br Baskaran, Am & Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T.A. Nos. 3021, 3022, 3023 & 3024/Mum/2023 (निर्धारण वर्ा / Assessment Years: 2013-14, 2014-15, 2015-16 & 2017-18) Konark Infrastructure बिधम/ Dcit, Central Circle – 4 (Water Supply-Umc) (J/V) 6Th Floor, Ashar It Park, Vs. 1St Floor, Sapna Talkies, 16Z, Waghle Estate, Konark Plaza, Near Sapna Thane (W) Garden, Ulhasnagar 42100. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaak9702G (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) आयकर अपील सं/ I.T.A. Nos. 3058, 3061, 3060 & 3059/Mum/2023 (निर्धारण वर्ा / Assessment Years: 2013-14, 2014-15, 2015-16 & 2017-18) Dcit, Central Circle – 4 बिधम/ Konark Infrastructure 6Th Floor, Ashar It Park, (Water Supply-Umc) Vs. 16Z, Waghle Estate, Thane (J/V) (W) 1St Floor, Sapna Talkies, Konark Plaza, Near Sapna Garden, Ulhasnagar 42100. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaak9702G (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Vijay Mehta Revenue By: Shri Biswanant Das, Cit Dr सुनवाई की तारीख / Date Of Hearing: 06 & 14/02/2024 घोषणा की तारीख /Date Of Pronouncement: 27/02/2024 आदेश / O R D E R Per Bench All These Appeals Preferred By The Revenue & The Assessee Are Against The Orders Of The Ld. Cit(A)-11, Pune, All Dated 30-06- 2023 For Ays 2013-14, 2014-15, 2015-16 & Ay 2017-18. Since The Issues Involved Are Common, All The Appeals Have Been Heard Together. Both The Parties Also Raised Similar Arguments On These A.Ys. 2013-14 To 2015-16 Konark Infrastructure., Issues. Accordingly, We Dispose Off All These Appeals By This Consolidated Order For The Sake Of Convenience.

For Appellant: Shri Vijay MehtaFor Respondent: Shri Biswanant Das, CIT DR
Section 132Section 139(1)Section 153CSection 245C(1)Section 245D(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI BR BASKARAN, AM & SHRI ABY T. VARKEY, JM आयकर अपील सं/ I.T.A. Nos. 3021, 3022, 3023 & 3024/Mum/2023 (निर्धारण वर्ा / Assessment Years: 2013-14, 2014-15, 2015-16 & 2017-18) Konark Infrastructure बिधम/ DCIT, Central Circle – 4 (Water Supply-UMC) (J/V) 6th Floor, Ashar IT park, Vs. 1st Floor, Sapna Talkies, 16Z, Waghle Estate, Konark Plaza, Near Sapna Thane (W) Garden, Ulhasnagar 42100. स्थधयी लेखध सं./जीआइआर सं./PAN/GIR No. : AAAK9702G (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) आयकर अपील सं/ I.T.A. Nos. 3058, 3061, 3060 & 3059/Mum/2023 (न…