CIT v. Deepak Mittal

361 ITR 131High Court2014#1729 most cited

What is CIT v. Deepak Mittal authority for?

The Assessing Officer must record explicit dissatisfaction with the assessee's claim or calculation of expenses related to exempt income before applying Rule 8D for disallowance under Section 14A. This principle also extends to the requirement of adequate inquiry before allowing or disallowing Chapter VI-A deductions like Section 80P.

66

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2011 to 2025.

Also referred to as

CIT v. Deepak Mittal · 361 ITR 131 · Section 14A · Rule 8D · disallowance exempt income · AO satisfaction · recording dissatisfaction · adequate enquiry · Section 80P deduction · Chapter VI-A deductions

Also reported as

219 Taxmann 31438 Taxmann.com 83

Sections most often in play

Section 14ASection 143(3)Section 147Section 148Section 144Section 80PSection 80P(2)(a)(i)Section 80P(2)(d)

Issues it is cited on

national tax tribunalsection 293section 65asection 65b(4)section 153b(1)(b)inadequate enquiryprejudicial to interest of revenuesection 74section 2(28a)assessment order erroneoussection 73section 153(2a)

Judgments citing CIT v. Deepak Mittal

SHANTI RICE MILLS,KARNAL vs. PR.CIT , KARNAL

In the result, the appeal of the assessee is dismissed

ITA 1162/DEL/2020[2015-16]Status: DisposedITAT Delhi22 Dec 2025AY 2015-16

Bench: Shri Vikas Awasthy & Shri Brajesh Kumar Singh

Section 143(3)Section 263Section 263(1)

…was erroneous in so far as it was prejudicial to the interest of revenue u/s 263 of the Act was justified and legally tenable. ITA No.- 1162/Del/2020 Shan" Rice Mills 6.10 Similarly, the Hon’ble Punjab & Haryana High Court, in the case CIT vs. Deepak Mittal 324 ITR 411 (P & H) relied by the assessee had discussed about the detailed enquiries made by the Assessing Officer regarding the issue as to whether the assessee was indulging in manufacturing process or not before allowing the assessee’s claim for deduction u/s 80IB(4) of the Act. As discussed above, no such enquiry was made by the Assessing Officer in thi…

DCIT, C-V, LUDHIANA vs. M/S HERO CYCLES LTD., LUDHIANA

In the result, appeal of the Department is dismissed and the appeal of the assessee is allowed

ITA 588/CHANDI/2018[2012-13]Status: DisposedITAT Chandigarh08 Sept 2025AY 2012-13

Bench: SHRI. RAJPAL YADAV (Vice President), SHRI. KRINWANT SAHAY, AM आयकर अपील सं. / ITA No. 588/Chd/2018 निर्धारण वर्ष / Assessment Years : 2012-13 The DCIT C-V, Ludhiana बनाम M/s Hero Cycles Ltd. Hero Nagar, G.T. Road Ludhiana स्थायी लेखा सं./PAN NO: AAACH4073P अपीलार्थी/Appellant प्रत्यर्थी / Respondent आयकर अपील सं. / ITA No. 473/Chd/2018 निर्धारण वर्ष / Assessment Years : 2012-13 M/s Hero Cycles Ltd. Hero Nagar, G.T. Road Ludhiana बनाम The ACIT C-V, Ludhiana स्थायी लेखा सं./PAN NO: AAACH4073P

For Appellant: Shri Ashwani Kumar, Shri Ashish Aggarwal &For Respondent: Shri Manav Bansal, CIT, DR
Section 10(38)Section 143(1)Section 14ASection 36(1)(iii)

…Explanation will take effect from 1- 4-2022 and cannot be presumed to have retrospective effect. 26 34.1 The appellant also placed reliance on the judgment of the Hon'ble Jurisdictional Punjab & Haryana High Court in the case of CIT Vs. Deepak Mittal (2014) 361 ITR 131 to the effect that in the absence of any satisfaction recorded by the Assessing Officer as to why the calculation made by the assessee is not correct, the disallowance made by him on account of administrative expenses under Rule 8D of the Income Tax Rules is not as per law. 35. We have carefully considered the contentions advanced by Ld. AR and…

M/S HERO CYCLES LTD.,LUDHIANA vs. ACIT, C-V, LUDHIANA

ITA 473/CHANDI/2018[2012-13]Status: DisposedITAT Chandigarh08 Sept 2025AY 2012-13
For Respondent: Shri Ashwani Kumar, Shri Ashish Aggarwal &
Section 10(38)Section 143(1)Section 14ASection 36(1)(iii)

…आयकर अपीलीय अधिकरण, चण्डीगढ़ न्यायपीठ “ए”, चण्डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH HEARING THROUGH: PHYSICAL MODE श्री राजपाल यादव, उपाध्यक्ष एवं श्री कृणवन्त सहाय, लेखा सदस्य BEFORE: SHRI. RAJPAL YADAV, VP & SHRI. KRINWANT SAHAY, AM आयकर अपील सं. / ITA No. 588/Chd/2018 निर्धारण वर्ष / Assessment Years : 2012-13 The DCIT C-V, Ludhiana बनाम M/s Hero Cycles Ltd. Hero Nagar, G.T. Road Ludhiana स्थायी लेखा सं./PAN NO: AAACH4073P अपीलार्थी/Appellant प्रत्यर्थी / Respondent आयकर अपील सं. / ITA No. 473/Chd/2018 निर्धारण वर्ष / Assessment Years : 2012-13 M/s Hero Cycles Ltd. Hero N…

BAN LABS PRIVATE LIMITED,RAJKOT vs. THE PRINCIPAL COMMISSIONER OF INCOME TAX-1, RAJKOT, RAJKOT

In the result, appeal filed by the assessee is allowed

ITA 202/RJT/2024[2018-19]Status: DisposedITAT Rajkot19 Aug 2025AY 2018-19

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपील सं./Ita No.202/Rjt/2024 ("नधा"रण वष" / Assessment Year: 2018-19) Ban Labs Pvt. Ltd., Vs. Principal Commissioner Of Ban House, Dr. Vikram Sarabhai Income Tax-1, Nagar, Gondal Road (South), Rajkot Rajkot-360004 (Gujarat) "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaacb8999C (Appellant) (Respondent)

For Appellant: Shri D.M. Rindani, ARFor Respondent: Shri Sanjay Punglia, CIT DR
Section 143(1)Section 143(3)Section 144BSection 14ASection 263

…IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER AND SHRI DINESH MOHAN SINHA, JUDICIAL MEMBER आयकर अपील सं./ITA No.202/RJT/2024 ("नधा"रण वष" / Assessment Year: 2018-19) Ban Labs Pvt. Ltd., Vs. Principal Commissioner of Ban House, Dr. Vikram Sarabhai Income Tax-1, Nagar, Gondal Road (South), Rajkot Rajkot-360004 (Gujarat) "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAACB8999C (Appellant) (Respondent) Appellant by : Shri D.M. Rindani, AR Respondent by : Shri Sanjay Punglia, CIT DR Date of Hearing : 04/06/2025 Date of Pronouncement : 19/08/2025 आदेश / O R D E R Per,…

ASSISTANT COMMISSIONER OF INCOME TAX, PANCHKULA CIRCLE, PANCHKULA, PANCHKULA vs. THE HARYANA STATE CO-OPERATIVE AGRICULTURE AND RURAL DEVELOPMENT, PANCHKULA

Appeal is allowed

ITA 596/CHANDI/2024[2017-18]Status: DisposedITAT Chandigarh30 May 2025AY 2017-18

Bench: BEFORE: SHRI. RAJPALYADAV (Vice President), SHRI. KRINWANT SAHAY (Accountant Member)

…Page 42-43 of APB. The CIT(A) appreciating these facts has allowed relief to the assessee on merits. For above, we rely upon the decisions in : a. HDFC Bank Ltd 366 ITR 505 (Bom HC) b. Lakhani Marketing Inc. (2014) 272 CTR 265 (P&H HC) c. Deepak Mittal (2014) 361 ITR 131 (P&H) d. Shivam Motors (P) Ltd. (2015) 230 Taxman 63 (All. HC) e. Vardhman Chemtech Private Ltd. dtd.22.04.2016 79. During hearing, the ld. DR argued that the assessee had made substantial investments and incurred significant interest expenditure of Rs. 156.71 crores during the year. Despite the assessee earning exempt dividend income of Rs. 2,50…

THE HARYANA STATE CO-OPERATIVE AGRICULTURE AND RURAL DEVELOPMENT,PANCHKULA vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLEU��, PANCHKULA

Appeal is allowed

ITA 595/CHANDI/2024[2017-18]Status: DisposedITAT Chandigarh30 May 2025AY 2017-18

…2-43 of\nAPB. The CIT(A) appreciating these facts has allowed relief to the\nassessee on merits.\nFor above, we rely upon the decisions in :\na. HDFC Bank Ltd 366 ITR 505 (Bom HC)\nb. Lakhani Marketing Inc. (2014) 272 CTR 265 (P&H HC)\nC. Deepak Mittal (2014) 361 ITR 131 (P&H)\nd. Shivam Motors (P) Ltd. (2015) 230 Taxman 63 (All. HC)\ne. Vardhman Chemtech Private Ltd. ITA No.545/Chd/2015\ndtd.22.04.2016\n79.\nDuring hearing, the Id. DR argued that the assessee had made\nsubstantial investments and incurred significant interest expenditure\nof Rs.156.71 crores during the year. Despite the assessee earning\nexempt…

ASSISTANT COMMISSIONER OF INCOME TAX, PANCHKULA CIRCLE, PANCHKULA, PANCHKULA vs. THE HARYANA STATE CO-OPERATIVE AGRICULTURE AND RURAL DEVELOPMENT, PANCHKULA

Appeal is allowed

ITA 594/CHANDI/2024[2016-17]Status: DisposedITAT Chandigarh30 May 2025AY 2016-17

Bench: SHRI. RAJPALYADAV (Vice President), SHRI. KRINWANT SAHAY (Accountant Member)

…Page 42-43 of APB. The CIT(A) appreciating these facts has allowed relief to the assessee on merits. For above, we rely upon the decisions in : a. HDFC Bank Ltd 366 ITR 505 (Bom HC) b. Lakhani Marketing Inc. (2014) 272 CTR 265 (P&H HC) c. Deepak Mittal (2014) 361 ITR 131 (P&H) d. Shivam Motors (P) Ltd. (2015) 230 Taxman 63 (All. HC) e. Vardhman Chemtech Private Ltd. dtd.22.04.2016 79. During hearing, the ld. DR argued that the assessee had made substantial investments and incurred significant interest expenditure of Rs. 156.71 crores during the year. Despite the assessee earning exempt dividend income of Rs. 2,50…

THE HARYANA STATE CO-OPERATIVE AGRICULTURE AND RURAL DEVELOPMENT,PANCHKULA vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE, PANCHKULA

Appeal is allowed

ITA 593/CHANDI/2024[2016-17]Status: DisposedITAT Chandigarh30 May 2025AY 2016-17

Bench: SHRI. RAJPALYADAV (Vice President), SHRI. KRINWANT SAHAY (Accountant Member)

…Page 42-43 of APB. The CIT(A) appreciating these facts has allowed relief to the assessee on merits. For above, we rely upon the decisions in : a. HDFC Bank Ltd 366 ITR 505 (Bom HC) b. Lakhani Marketing Inc. (2014) 272 CTR 265 (P&H HC) c. Deepak Mittal (2014) 361 ITR 131 (P&H) d. Shivam Motors (P) Ltd. (2015) 230 Taxman 63 (All. HC) e. Vardhman Chemtech Private Ltd. dtd.22.04.2016 79. During hearing, the ld. DR argued that the assessee had made substantial investments and incurred significant interest expenditure of Rs. 156.71 crores during the year. Despite the assessee earning exempt dividend income of Rs. 2,50…

THE HARYANA STATE CO-OPERATIVE AGRICULTURE AND RURAL DEVELOPMENT,PANCHKULA vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE, PANCHKULA

Appeal is allowed

ITA 592/CHANDI/2024[2016-17]Status: DisposedITAT Chandigarh30 May 2025AY 2016-17

Bench: BEFORE: SHRI. RAJPALYADAV (Vice President), SHRI. KRINWANT SAHAY (Accountant Member)

…Page 42-43 of APB. The CIT(A) appreciating these facts has allowed relief to the assessee on merits. For above, we rely upon the decisions in : a. HDFC Bank Ltd 366 ITR 505 (Bom HC) b. Lakhani Marketing Inc. (2014) 272 CTR 265 (P&H HC) c. Deepak Mittal (2014) 361 ITR 131 (P&H) d. Shivam Motors (P) Ltd. (2015) 230 Taxman 63 (All. HC) e. Vardhman Chemtech Private Ltd. dtd.22.04.2016 79. During hearing, the ld. DR argued that the assessee had made substantial investments and incurred significant interest expenditure of Rs. 156.71 crores during the year. Despite the assessee earning exempt dividend income of Rs. 2,50…

ASSISTANT COMMISSIONER OF INCOME TAX, PANCHKULA CIRCLE, PANCHKULA, PANCHKULA vs. THE HARYANA STATE CO-OPERATIVE AGRICULTURE AND RURAL DEVELOPMENT, PANCHKULA

Appeal is allowed

ITA 591/CHANDI/2024[2015-16]Status: DisposedITAT Chandigarh30 May 2025AY 2015-16

Bench: SHRI. RAJPALYADAV (Vice President), SHRI. KRINWANT SAHAY (Accountant Member)

…Page 42-43 of APB. The CIT(A) appreciating these facts has allowed relief to the assessee on merits. For above, we rely upon the decisions in : a. HDFC Bank Ltd 366 ITR 505 (Bom HC) b. Lakhani Marketing Inc. (2014) 272 CTR 265 (P&H HC) c. Deepak Mittal (2014) 361 ITR 131 (P&H) d. Shivam Motors (P) Ltd. (2015) 230 Taxman 63 (All. HC) e. Vardhman Chemtech Private Ltd. dtd.22.04.2016 79. During hearing, the ld. DR argued that the assessee had made substantial investments and incurred significant interest expenditure of Rs. 156.71 crores during the year. Despite the assessee earning exempt dividend income of Rs. 2,50…

THE HARYANA STATE CO-OPERATIVE AGRICULTURE AND RURAL DEVELOPMENT,PANCHKULA vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE,, PANCHKULA

Appeal is allowed

ITA 590/CHANDI/2024[2015-16]Status: DisposedITAT Chandigarh30 May 2025AY 2015-16

Bench: BEFORE: SHRI. RAJPALYADAV (Vice President), SHRI. KRINWANT SAHAY (Accountant Member)

…Page 42-43 of APB. The CIT(A) appreciating these facts has allowed relief to the assessee on merits. For above, we rely upon the decisions in : a. HDFC Bank Ltd 366 ITR 505 (Bom HC) b. Lakhani Marketing Inc. (2014) 272 CTR 265 (P&H HC) c. Deepak Mittal (2014) 361 ITR 131 (P&H) d. Shivam Motors (P) Ltd. (2015) 230 Taxman 63 (All. HC) e. Vardhman Chemtech Private Ltd. dtd.22.04.2016 79. During hearing, the ld. DR argued that the assessee had made substantial investments and incurred significant interest expenditure of Rs. 156.71 crores during the year. Despite the assessee earning exempt dividend income of Rs. 2,50…

THE HARYANA STATE CO-OPERATIVE AGRICULTURE AND RURAL DEVELOPMENT,PANCHKULA vs. DCIT, CIRCLE, PANCHKULA, PANCHKULA

Appeal is allowed

ITA 589/CHANDI/2024[2015-16]Status: DisposedITAT Chandigarh30 May 2025AY 2015-16

Bench: BEFORE: SHRI. RAJPALYADAV (Vice President), SHRI. KRINWANT SAHAY (Accountant Member)

…Page 42-43 of APB. The CIT(A) appreciating these facts has allowed relief to the assessee on merits. For above, we rely upon the decisions in : a. HDFC Bank Ltd 366 ITR 505 (Bom HC) b. Lakhani Marketing Inc. (2014) 272 CTR 265 (P&H HC) c. Deepak Mittal (2014) 361 ITR 131 (P&H) d. Shivam Motors (P) Ltd. (2015) 230 Taxman 63 (All. HC) e. Vardhman Chemtech Private Ltd. dtd.22.04.2016 79. During hearing, the ld. DR argued that the assessee had made substantial investments and incurred significant interest expenditure of Rs. 156.71 crores during the year. Despite the assessee earning exempt dividend income of Rs. 2,50…

THE HARYANA STATE CO-OPERATIVE AGRICULTURE AND RURAL DEVELOPMENT,PANCHKULA vs. DCIT,CIRCLE, PANCHKULA, PANCHKULA

Appeal is allowed

ITA 588/CHANDI/2024[2014-15]Status: DisposedITAT Chandigarh30 May 2025AY 2014-15

Bench: BEFORE: SHRI. RAJPALYADAV (Vice President), SHRI. KRINWANT SAHAY (Accountant Member)

…Page 42-43 of APB. The CIT(A) appreciating these facts has allowed relief to the assessee on merits. For above, we rely upon the decisions in : a. HDFC Bank Ltd 366 ITR 505 (Bom HC) b. Lakhani Marketing Inc. (2014) 272 CTR 265 (P&H HC) c. Deepak Mittal (2014) 361 ITR 131 (P&H) d. Shivam Motors (P) Ltd. (2015) 230 Taxman 63 (All. HC) e. Vardhman Chemtech Private Ltd. dtd.22.04.2016 79. During hearing, the ld. DR argued that the assessee had made substantial investments and incurred significant interest expenditure of Rs. 156.71 crores during the year. Despite the assessee earning exempt dividend income of Rs. 2,50…

ACIT-CENTRAL CIRCLE -2(1), NAGPUR vs. SHRI NANDKUMAR KHATTUMAL HARCHANDANI , NAGPUR

In the result, appeal of the Revenue stands dismissed

ITA 411/NAG/2019[2015-16]Status: DisposedITAT Nagpur25 Feb 2025AY 2015-16

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Manoj G. MoryaniFor Respondent: Shri Sandipkumar Salunke
Section 10(38)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI K.M. ROY, ACCOUNTANT, MEMBER ITA no.411/Nag./2019 (Assessment Year : 2015–16) Asstt. Commissioner of Income Tax ……………. Appellant Central Circle–2(1), Nagpur v/s Shri Nandkumar Khatumal Harchandani ……………. Respondent 469, Poonam Villa, New Colony Nagpur 440 013 PAN – AATPH2594R Assessee by : Shri Manoj G. Moryani Revenue by : Shri Sandipkumar Salunke Date of Hearing – 21/01/2025 Date of Order – 25/02/2025 O R D E R PER K.M. ROY, A.M. This appeal by the Revenue is directed against the impugned order date…

ACIT-CENTRAL CIRCLE -2(1), NAGPUR vs. SHRI NANDKUMAR KHATTUMAL HARCHANDANI , NAGPUR

ITA 410/NAG/2019[2014-15]Status: DisposedITAT Nagpur25 Feb 2025AY 2014-15

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Manoj G. MoryaniFor Respondent: Shri Sandipkumar Salunke
Section 10(38)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI K.M. ROY, ACCOUNTANT, MEMBER ITA no.410/Nag./2019 (Assessment Year : 2014-15) Asstt. Commissioner of Income Tax Appellant Central Circle-2(1), Nagpur v/s Shri Nandkumar Khatumal Harchandani Respondent 469, Poonam Villa, New Colony Nagpur 440 013 PAN – AATPH2594R Assessee by : Shri Manoj G. Moryani Revenue by : Shri Sandipkumar Salunke Date of Hearing – 21/01/2025 Date of Order – 25/02/2025 PER K.M. ROY, A.M. ORDER This appeal by the Revenue is directed against the impugned order dated 31/10/2019, passed by…

PR. COMMISSIONER OF INCOME TAX (CENTRAL) GURUGRAM vs. M/S MAHARISHI MARKANDESHWAR UNIVERSITY TRUST

ITA/41/2021HC Punjab & Haryana24 Sept 2024

Bench: MR. JUSTICE SANJEEV PRAKASH SHARMA,MR. JUSTICE SANJAY VASHISTH

Section 11(1)(a)Section 263

…ears (P) Limited (2012) 345 ITR 135; ITA No. 116 of 2021- Principal Commissioner of Income Tax-01, New Delhi vs M/s Brahma Centre Development Private Limited decided on 05.07.2021; judgments of this Court in Commissioner of Income Tax vs Deepak Mittal (2010) 324 ITR 411; and ITA No. 205 of 2019 - The Pr. Commissioner of Income Tax (Central) Ludhiana vs M/s Kanin (India) decided on 21.04.2022, in support of her submissions. 11. We have carefully considered the submissions and also the law, as noticed above. 12. The sine qua non for interference with the order passed under Section 263 of the Act are two folds…

ASHOK KUMAR GUPTA,FARIDABAD vs. PR. CIT, FARIDABAD

In the result, the grounds raised are sustained and the appeal of the assessee is allowed

ITA 369/DEL/2021[2010-11]Status: DisposedITAT Delhi14 Dec 2023AY 2010-11

Bench: Shri G.S. Pannu, Hon’Ble & Shri Anubhav Sharmaassessment Year: 2010-11 Ashok Kumar Gupta, Vs Pr. Cit, 200, Sec.-7A, Faridabad. Faridabad, Haryana. 121 001 Pan: Aalpg5795M (Appellant) (Respondent) Assessee By : Shri Rakesh Jain, Advocate Revenue By : Shri Zafarul Haque Tanweer, Cit, Dr Date Of Hearing : 07.12.2023 Date Of Pronouncement : 14.12.2023 Order Per Anubhav Sharma, Jm: This Is Appeal Preferred By The Assessee Against The Order Dated 09.03.2020 Of The Pr. Commissioner Of Income Tax, Faridabad (Hereinafter Referred As Ld. Pcit) Arising Out Of The Order Dated 28.11.2017 Passed U/S. 147/148 Of The Income Tax Act, 1961 (Hereinafter Referred As ‘The Act’) By The Ito, Ward 1(1), Faridabad (Hereinafter Referred To As The Ld. Ao). 2. At The Outset, It Was Pointed Out By Ld. Ar That An Application For Condonation Of Delay Of 324 Days Has Been Filed Supported With An Affidavit. On Hearing Upon The Same, It Comes Up That The Limitation For Filing The Appeal Was Upto 11.05.2020 & Due To Covid-19 Restrictions, In View Of The Directions Of The Hon’Ble Supreme Court In Suo Moto Writ Petition (Civil) No.03/2020, The Period Between 15.03.2020 & 28.02.2022 Has To Be Excluded For The Purpose Of Calculation Of Limitation & In The Light Of The Aforesaid, The Delay Is Condoned.

For Appellant: Shri Rakesh Jain, AdvocateFor Respondent: Shri Zafarul Haque Tanweer, CIT, DR
Section 143(3)Section 147Section 148Section 263Section 263(1)

…assessment order and its review only from a different aspect and on different opinion is not permissible under law for which he relied on the following judgements/orders of ITAT:- (i) DIT Vs. Jyoti Foundation 357 ITR 0388 (Delhi); (ii) CIT Vs. Deepak Mittal 324 ITR 411 (P & H); (iii) Arun Kumar Garg HUF, ITA No. 3391/D/2018, Order dt. 08.01.2019; (iv) Delhivery Pvt. Ltd. ITA No. 1036/D/2021, order dt. 16.03.2023; and (v) M/s Amira Enterprises Ltd. ITA No. 3206/D/2017, order dt. 29.11.2017 8. On the other hand, the ld. DR submitted that there is no error in the findings of the ld. PCIT and the ld. AO had commit…

SHRI MANMOHAN SINGH KAPUR,HOSHIARPUR vs. PRINCIPAL COMMISSIONER OF INCOME TAX-1, JALANDHAR

In the result, appeal of the assessees in ITA Nos

ITA 68/ASR/2022[2017-18]Status: DisposedITAT Amritsar22 Mar 2023AY 2017-18

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: Sh. Surinder Mahajan, CAFor Respondent: Smt. Balwinder Kaur, CIT-DR
Section 115BSection 143Section 143(3)Section 147Section 148Section 263Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T. A. No. 66/Asr/2022 Assessment Year: 2017-18 Smt. Harneet Kaur Juneja V. Pr. Commissioner of Income R/o 216 Lajpat Nagar, Tax-1, Jalandhar Jalandhar (Punjab) [PAN: AJBPJ 4673Q] (Appellant) (Respondent) I.T. A. No. 67/Asr/2022 Assessment Year: 2012-13 Sh. Sukhjit Singh V. Pr. Commissioner of Income Village & P.O. Manik Dheri, Tax-1, Jalandhar Hoshiarpur (Punjab) [PAN: BHAPS 9843P] (Appellant) (Respondent) I.T. A. No. 68/Asr/2022 Assessment Year: 2017…

SHRI SUKHJIT SINGH,HOSHIARPUR vs. PRINCIPAL COMMISSIONER OF INCOME TAX-1, JALANDHAR

In the result, appeal of the assessees in ITA Nos

ITA 67/ASR/2022[2012-13]Status: DisposedITAT Amritsar22 Mar 2023AY 2012-13

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: Sh. Surinder Mahajan, CAFor Respondent: Smt. Balwinder Kaur, CIT-DR
Section 115BSection 143Section 143(3)Section 147Section 148Section 263Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T. A. No. 66/Asr/2022 Assessment Year: 2017-18 Smt. Harneet Kaur Juneja V. Pr. Commissioner of Income R/o 216 Lajpat Nagar, Tax-1, Jalandhar Jalandhar (Punjab) [PAN: AJBPJ 4673Q] (Appellant) (Respondent) I.T. A. No. 67/Asr/2022 Assessment Year: 2012-13 Sh. Sukhjit Singh V. Pr. Commissioner of Income Village & P.O. Manik Dheri, Tax-1, Jalandhar Hoshiarpur (Punjab) [PAN: BHAPS 9843P] (Appellant) (Respondent) I.T. A. No. 68/Asr/2022 Assessment Year: 2017…

SMT HARNEET KAUR JUNEJA,JALANDHAR vs. PRINCIPAL COMMISSIONER OF INCOME TAX -1, JALANDHAR

In the result, appeal of the assessees in ITA Nos

ITA 66/ASR/2022[2017-18]Status: DisposedITAT Amritsar22 Mar 2023AY 2017-18

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: Sh. Surinder Mahajan, CAFor Respondent: Smt. Balwinder Kaur, CIT-DR
Section 115BSection 143Section 143(3)Section 147Section 148Section 263Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T. A. No. 66/Asr/2022 Assessment Year: 2017-18 Smt. Harneet Kaur Juneja V. Pr. Commissioner of Income R/o 216 Lajpat Nagar, Tax-1, Jalandhar Jalandhar (Punjab) [PAN: AJBPJ 4673Q] (Appellant) (Respondent) I.T. A. No. 67/Asr/2022 Assessment Year: 2012-13 Sh. Sukhjit Singh V. Pr. Commissioner of Income Village & P.O. Manik Dheri, Tax-1, Jalandhar Hoshiarpur (Punjab) [PAN: BHAPS 9843P] (Appellant) (Respondent) I.T. A. No. 68/Asr/2022 Assessment Year: 2017…

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CIT v. Deepak Mittal (361 ITR 131) — Cited in 66 Judgments | BharatTax