CIT v. Dwarkadhish Investment (P) Ltd.

330 ITR 298High Court2011#410 most cited

What is CIT v. Dwarkadhish Investment (P) Ltd. authority for?

An assessee cannot be asked to explain the source of the source for cash credits, particularly share capital or share application money, once they have discharged the initial onus regarding the identity, genuineness of the transaction, and creditworthiness of the immediate investor.

218

judgments rely on this decision, according to BharatTax’s citation analysis of 367,181 Indian tax judgments — from 2013 to 2026.

Also referred to as

CIT v. Dwarkadhish Investment (P) Ltd. · 330 ITR 298 · Section 68 · source of source · onus of proof · share application money · cash credit · creditworthiness of creditor · genuineness of transaction · unexplained cash credit · addition u/s 68

Also reported as

239 CTR 478

Sections most often in play

Section 68Section 131Section 133(6)Section 143(3)Section 147Section 153ASection 153CSection 132(1)
Read the full judgment

Issues it is cited on

source of sourceonus of proofcreditworthiness of the creditorshare application moneyshare capital and share premiumretracted statementaddition under section 68addition u/s 68genuineness of the transactionsection 132(1)section 133(6)unexplained cash credit

Judgments citing CIT v. Dwarkadhish Investment (P) Ltd.

Anju Chawla, Delhi vs. ACIT, New Delhi

In the result, the appeal filed by the revenue is partly allowed for statistical purposes

ITA 1322/DEL/2015[2010-11]Status: DisposedITAT Delhi12 Oct 2018AY 2010-11

Bench: Sh. R.K. Panda & Sh. Sudhanshu Srivastavaassessment Year: 2010-11

Section 131Section 132Section 133Section 133ASection 153C

…thiness and genuineness of the transaction have been duly discharged. It is well settled law that assessee is not required to prove sources of the source. We, rely upon the decision of the Hon’ble Delhi High Court in the case of Dwarkadhish Investment P. Ltd. 330 ITR 298 and decision of the Gujarat High Court in the case of Rohini Builders Ltd. 256 ITR 360. It may be noted here that it is a case of interest bearing loan taken by the assessee and there is nothing illogical and there is no material found during the course of search or any adverse statement against the assessee about the loan as explained above. Ld.…

M/S. Psychotropics Leasing & Finance (P) Ltd., New Delhi vs. ITO, New Delhi

In the result, the appeal of the assessee is allowed

ITA 1122/DEL/2014[2008-09]Status: DisposedITAT Delhi11 Oct 2018AY 2008-09

Bench: : Shri Bhavnesh Saini & Shri L.P. Sahuassessment Year: 2008-09

Section 133(6)Section 234ASection 24

…. ACIT vs. Panchanan International (P) Ltd. in ITA No.50/Del/2011 dated 23.11.2012 Further reliance is placed on the decision in the case of CIT vs. Nipuan Auto Pvt. Ltd in ITA 225/2013 dated 30.04.2013 (DHC). CIT vs. Dwarkadhish Investment Pvt. Ltd. (2011) 330 ITR 298 Income—Cash credit—Share application money—Though in s. 68 proceedings, the initial burden of proof lies on the assessee yet once he proves the identity of the creditors/share applicants by either furnishing their PAN or income-tax assessment number and shows the genuineness of transaction by showing money in his books either by account payee che…

Gumpro Drilling Fluids Private Limited, Mumbai vs. Principal Commissioner of Income Tax - 15, Mumbai

The appeal of the assessee is dismissed

ITA 2868/MUM/2018[2013-14]Status: DisposedITAT Mumbai10 Oct 2018AY 2013-14

Bench: Shri Joginder Singh & Shri Ramit Kocharassessment Year: 2013-14 Gumpro Drilling Fluids Vs Pr. Cit-15, Private Limited, Room No.517, 5Th Floor, Opp. Karma Stambha, Aayakar Bhavan, Hazarat Compound, Lbs M. K. Road, Marg, Vikhroli (West), Mumbai-400020 Mumbai-400083 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No.Aadcg2319N "नधा"रती क" ओर से / Assessee By Shri Ashok J. Patil राज"व क" ओर से / Revenue By Shri L.K.S. Dahiya Cit-Dr

Section 120Section 144ASection 263Section 35

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ,जी,मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “G”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी रिमत कोचर, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Ramit Kochar, Accountant Member Assessment Year: 2013-14 Gumpro Drilling Fluids vs Pr. CIT-15, Private Limited, Room No.517, 5th Floor, Opp. Karma Stambha, Aayakar Bhavan, Hazarat Compound, LBS M. K. Road, Marg, Vikhroli (West), Mumbai-400020 Mumbai-400083 ("नधा"रती /Assessee) (राज"व /Revenue) PAN. No.AADCG2319N "नधा"रती क" ओर से / Assessee by Shri Ashok J. Patil राज"व क" ओर से / Revenue b…

DCIT CC 7(2), Mumbai vs. Manba Finance Ltd, Mumbai

ITA 1448/MUM/2017[2013-14]Status: DisposedITAT Mumbai05 Oct 2018AY 2013-14

Bench: Shri Shamim Yahya, Am & Shri Ram Lal Negi, Jm

For Appellant: Shri Chaudhary Arunkumar SinghFor Respondent: Dr. P. Daniel
Section 133ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI SHAMIM YAHYA, AM AND SHRI RAM LAL NEGI, JM I.T.A. Nos.1448, 1449 & 1467/Mum/2017 (Assessment Years: 2013-14, 2011-12 & 2010-11) Dy. CIT-CC-7(2), M/s. Manba Finance Ltd. Room No. 655, Aayakar Bhavan, 324, Runwal Height, Vs. Mumbai-400 020 Opp. Nirmal Lifestyle, Mulund (W), Mumbai-400 080 PAN/GIR No. AAACM 4681 Q (Appellant) (Respondent) : Appellant by : Shri Chaudhary Arunkumar Singh Respondent by : Dr. P. Daniel Date of Hearing : 06.08.2018 : 05.10.2018 Date of Pronouncement O R D E R Per Shamim Yahya, A. M.: These are appeals by the Revenu…

Rajat Exports Import (India) Pvt. Ltd., New Delhi vs. ITO, New Delhi

In the result, the appeal of assessee is partly allowed

ITA 5637/DEL/2013[2004-05]Status: DisposedITAT Delhi01 Oct 2018AY 2004-05

Bench: Shri Bhavnesh Saini & Shri L.P. Sahurajat Exports Import (India) Pvt. Ltd., Vs Ito A-134, Arjun Nagar, Kotla Mubarakpur, Ward 15(2), New Delhi. New Delhi Aaacr0366B Appellant Respondent

Section 68

…ngs, we rely upon following decisions: i. CIT vs. Fair Investment Ltd. 357 ITR 146; ii. CIT vs. Kamdhenu Steel and Alloys Ltd. & Ors., 361 ITR 220 (Del.); iii. CIT vs. Peoples General Hospital Ltd. 356 ITR 65 (MP); iv. CIT vs. Dwarakadhish Capital Pvt. Ltd. 330 ITR 298 (Del.); v. CIT vs. Winstral Petrochemicals P. Ltd. 330 ITR 603; vi. CIT vs. Value Capital Services Pvt. Ltd. 307 ITR 334 (Del.). 14. Hon’ble Delhi High Court in the case of Divine Leasing & Finance Ltd. 299 ITR 268 held that “no adverse inference should be drawn, if shareholders failed to respond to the notice issued by the AO”. 15. The AO no…

Raj Kumar Chawla, Delhi vs. ACIT, New Delhi

In the result, the appeal of the assessee is partly allowed

ITA 1323/DEL/2015[2010-11]Status: DisposedITAT Delhi26 Sept 2018AY 2010-11

Bench: Shri Bhavnesh Saini & Shri L.P. Sahuvs Raj Kumar Chawla Acit A-7, Nirman Vihar, Central Circle-Ix Delhi. New Delhi. Aalpc1209J Appellant Respondent

Section 132Section 133ASection 139Section 143(1)Section 143(3)Section 153CSection 2(22)(e)

…iness and genuineness of the transaction have been duly discharged. It is well settled law that assessee is not required to prove sources of the source. We, rely upon the decision of the Hon’ble Delhi High Court in the case of Dwarkadhish Investment P. Ltd. 330 ITR 298 and decision of the Gujarat High Court in the case of Rohini Builders Ltd. 256 ITR 360. It may be noted here that it is a case of interest bearing loan taken by the assessee and there is nothing illogical and there is no material found during the course of search or any adverse statement against the assessee about the loan as explained above. L…

DCIT, New Delhi vs. M/S. Sutlej Agro Products Ltd., New Delhi

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

ITA 289/DEL/2015[2006-07]Status: DisposedITAT Delhi14 Sept 2018AY 2006-07

Bench: : Shri Bhavnesh Saini & Shri L.P. Sahu

Section 132(2)Section 143(2)Section 153CSection 68

…ovely Exports P. Ltd. [2009] 319ITR (St.) 5 (SC) applied.” 9.10. Decision of Hon’ble jurisdictional High Court in the case of CIT vs. (i) Dwarakadhish Investment P. Ltd., (ITA.No. 911 of 2010) and (ii) Dwarkadhish Capital P. Ltd., (ITA.No.913 of 2010) (2011) 330 ITR 298 (Del.) (HC), in which it was held as under : “In any matter, the onus of proof is not a static one. Though in section 68 of the Income Tax Act, 1961, the initial burden of proof lies on the assesses yet once he proves the identity of the creditors/share applicants by either furnishing their PAN number or income-tax assessment number and shows th…

ACIT, Central Circle- 26, New Delhi vs. Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi

The appeal of the revenue is dismissed

ITA 1470/DEL/2018[2015-16]Status: DisposedITAT Delhi06 Sept 2018AY 2015-16

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…,1185/Del/2018,1186/Del/2018,1180/Del/2018 1181/Del/2018 ( By Revenue) 1464/Del/2018, 1465/Del/2018, 1466/Del/2018, 1467/Del/2018, 1468/Del/2018, 1469/Del/2018, 1470/Del/2018 Assessment Year 2009-10 to 2015-16 c) CIT v. Dwarkadhish Investment (P.) Ltd. [2011] 239 CTR 478 (Delhi HC); d) CIT v. Kamdhenu Steel & Alloys Ltd. [2012] 248 CTR 33 (DelhiHC); e) CIT v. Oasis Hospitalities (P.) Ltd. [2011] 238 CTR 402 (Delhi HC); f) CIT v. Value Capital Services (P.) Ltd. [2008] 307 ITR 334 (DELHI); g) Bhav Shakti Steel Mines (P) Ltd v. CIT (2009) 18 DTR (Del) 194; h) CIT v. Sameer Biotech (P) Ltd (2009) 17 DTR 224 (Del…

ACIT, Central Circle- 26, New Delhi vs. Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi

The appeal of the revenue is dismissed

ITA 1469/DEL/2018[2014-15]Status: DisposedITAT Delhi06 Sept 2018AY 2014-15

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…,1185/Del/2018,1186/Del/2018,1180/Del/2018 1181/Del/2018 ( By Revenue) 1464/Del/2018, 1465/Del/2018, 1466/Del/2018, 1467/Del/2018, 1468/Del/2018, 1469/Del/2018, 1470/Del/2018 Assessment Year 2009-10 to 2015-16 c) CIT v. Dwarkadhish Investment (P.) Ltd. [2011] 239 CTR 478 (Delhi HC); d) CIT v. Kamdhenu Steel & Alloys Ltd. [2012] 248 CTR 33 (DelhiHC); e) CIT v. Oasis Hospitalities (P.) Ltd. [2011] 238 CTR 402 (Delhi HC); f) CIT v. Value Capital Services (P.) Ltd. [2008] 307 ITR 334 (DELHI); g) Bhav Shakti Steel Mines (P) Ltd v. CIT (2009) 18 DTR (Del) 194; h) CIT v. Sameer Biotech (P) Ltd (2009) 17 DTR 224 (Del…

ACIT, Central Circle- 26, New Delhi vs. Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi

The appeal of the revenue is dismissed

ITA 1467/DEL/2018[2012-13]Status: DisposedITAT Delhi06 Sept 2018AY 2012-13

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…,1185/Del/2018,1186/Del/2018,1180/Del/2018 1181/Del/2018 ( By Revenue) 1464/Del/2018, 1465/Del/2018, 1466/Del/2018, 1467/Del/2018, 1468/Del/2018, 1469/Del/2018, 1470/Del/2018 Assessment Year 2009-10 to 2015-16 c) CIT v. Dwarkadhish Investment (P.) Ltd. [2011] 239 CTR 478 (Delhi HC); d) CIT v. Kamdhenu Steel & Alloys Ltd. [2012] 248 CTR 33 (DelhiHC); e) CIT v. Oasis Hospitalities (P.) Ltd. [2011] 238 CTR 402 (Delhi HC); f) CIT v. Value Capital Services (P.) Ltd. [2008] 307 ITR 334 (DELHI); g) Bhav Shakti Steel Mines (P) Ltd v. CIT (2009) 18 DTR (Del) 194; h) CIT v. Sameer Biotech (P) Ltd (2009) 17 DTR 224 (Del…

ACIT, Central Circle- 26, New Delhi vs. Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi

The appeal of the revenue is dismissed

ITA 1466/DEL/2018[2011-12]Status: DisposedITAT Delhi06 Sept 2018AY 2011-12

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…,1185/Del/2018,1186/Del/2018,1180/Del/2018 1181/Del/2018 ( By Revenue) 1464/Del/2018, 1465/Del/2018, 1466/Del/2018, 1467/Del/2018, 1468/Del/2018, 1469/Del/2018, 1470/Del/2018 Assessment Year 2009-10 to 2015-16 c) CIT v. Dwarkadhish Investment (P.) Ltd. [2011] 239 CTR 478 (Delhi HC); d) CIT v. Kamdhenu Steel & Alloys Ltd. [2012] 248 CTR 33 (DelhiHC); e) CIT v. Oasis Hospitalities (P.) Ltd. [2011] 238 CTR 402 (Delhi HC); f) CIT v. Value Capital Services (P.) Ltd. [2008] 307 ITR 334 (DELHI); g) Bhav Shakti Steel Mines (P) Ltd v. CIT (2009) 18 DTR (Del) 194; h) CIT v. Sameer Biotech (P) Ltd (2009) 17 DTR 224 (Del…

ACIT, Central Circle- 26, New Delhi vs. Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi

The appeal of the revenue is dismissed

ITA 1465/DEL/2018[2010-11]Status: DisposedITAT Delhi06 Sept 2018AY 2010-11

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…,1185/Del/2018,1186/Del/2018,1180/Del/2018 1181/Del/2018 ( By Revenue) 1464/Del/2018, 1465/Del/2018, 1466/Del/2018, 1467/Del/2018, 1468/Del/2018, 1469/Del/2018, 1470/Del/2018 Assessment Year 2009-10 to 2015-16 c) CIT v. Dwarkadhish Investment (P.) Ltd. [2011] 239 CTR 478 (Delhi HC); d) CIT v. Kamdhenu Steel & Alloys Ltd. [2012] 248 CTR 33 (DelhiHC); e) CIT v. Oasis Hospitalities (P.) Ltd. [2011] 238 CTR 402 (Delhi HC); f) CIT v. Value Capital Services (P.) Ltd. [2008] 307 ITR 334 (DELHI); g) Bhav Shakti Steel Mines (P) Ltd v. CIT (2009) 18 DTR (Del) 194; h) CIT v. Sameer Biotech (P) Ltd (2009) 17 DTR 224 (Del…

ACIT, Central Circle- 26, New Delhi vs. Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi

The appeal of the revenue is dismissed

ITA 1464/DEL/2018[2009-10]Status: DisposedITAT Delhi06 Sept 2018AY 2009-10

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…,1185/Del/2018,1186/Del/2018,1180/Del/2018 1181/Del/2018 ( By Revenue) 1464/Del/2018, 1465/Del/2018, 1466/Del/2018, 1467/Del/2018, 1468/Del/2018, 1469/Del/2018, 1470/Del/2018 Assessment Year 2009-10 to 2015-16 c) CIT v. Dwarkadhish Investment (P.) Ltd. [2011] 239 CTR 478 (Delhi HC); d) CIT v. Kamdhenu Steel & Alloys Ltd. [2012] 248 CTR 33 (DelhiHC); e) CIT v. Oasis Hospitalities (P.) Ltd. [2011] 238 CTR 402 (Delhi HC); f) CIT v. Value Capital Services (P.) Ltd. [2008] 307 ITR 334 (DELHI); g) Bhav Shakti Steel Mines (P) Ltd v. CIT (2009) 18 DTR (Del) 194; h) CIT v. Sameer Biotech (P) Ltd (2009) 17 DTR 224 (Del…

Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 26, New Delhi

The appeal of the revenue is dismissed

ITA 1190/DEL/2018[2011-12]Status: DisposedITAT Delhi06 Sept 2018AY 2011-12

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…,1185/Del/2018,1186/Del/2018,1180/Del/2018 1181/Del/2018 ( By Revenue) 1464/Del/2018, 1465/Del/2018, 1466/Del/2018, 1467/Del/2018, 1468/Del/2018, 1469/Del/2018, 1470/Del/2018 Assessment Year 2009-10 to 2015-16 c) CIT v. Dwarkadhish Investment (P.) Ltd. [2011] 239 CTR 478 (Delhi HC); d) CIT v. Kamdhenu Steel & Alloys Ltd. [2012] 248 CTR 33 (DelhiHC); e) CIT v. Oasis Hospitalities (P.) Ltd. [2011] 238 CTR 402 (Delhi HC); f) CIT v. Value Capital Services (P.) Ltd. [2008] 307 ITR 334 (DELHI); g) Bhav Shakti Steel Mines (P) Ltd v. CIT (2009) 18 DTR (Del) 194; h) CIT v. Sameer Biotech (P) Ltd (2009) 17 DTR 224 (Del…

Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 26, New Delhi

The appeal of the revenue is dismissed

ITA 1189/DEL/2018[2010-11]Status: DisposedITAT Delhi06 Sept 2018AY 2010-11

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…,1185/Del/2018,1186/Del/2018,1180/Del/2018 1181/Del/2018 ( By Revenue) 1464/Del/2018, 1465/Del/2018, 1466/Del/2018, 1467/Del/2018, 1468/Del/2018, 1469/Del/2018, 1470/Del/2018 Assessment Year 2009-10 to 2015-16 c) CIT v. Dwarkadhish Investment (P.) Ltd. [2011] 239 CTR 478 (Delhi HC); d) CIT v. Kamdhenu Steel & Alloys Ltd. [2012] 248 CTR 33 (DelhiHC); e) CIT v. Oasis Hospitalities (P.) Ltd. [2011] 238 CTR 402 (Delhi HC); f) CIT v. Value Capital Services (P.) Ltd. [2008] 307 ITR 334 (DELHI); g) Bhav Shakti Steel Mines (P) Ltd v. CIT (2009) 18 DTR (Del) 194; h) CIT v. Sameer Biotech (P) Ltd (2009) 17 DTR 224 (Del…

Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 26, New Delhi

The appeal of the revenue is dismissed

ITA 1186/DEL/2018[2013-14]Status: DisposedITAT Delhi06 Sept 2018AY 2013-14

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…,1185/Del/2018,1186/Del/2018,1180/Del/2018 1181/Del/2018 ( By Revenue) 1464/Del/2018, 1465/Del/2018, 1466/Del/2018, 1467/Del/2018, 1468/Del/2018, 1469/Del/2018, 1470/Del/2018 Assessment Year 2009-10 to 2015-16 c) CIT v. Dwarkadhish Investment (P.) Ltd. [2011] 239 CTR 478 (Delhi HC); d) CIT v. Kamdhenu Steel & Alloys Ltd. [2012] 248 CTR 33 (DelhiHC); e) CIT v. Oasis Hospitalities (P.) Ltd. [2011] 238 CTR 402 (Delhi HC); f) CIT v. Value Capital Services (P.) Ltd. [2008] 307 ITR 334 (DELHI); g) Bhav Shakti Steel Mines (P) Ltd v. CIT (2009) 18 DTR (Del) 194; h) CIT v. Sameer Biotech (P) Ltd (2009) 17 DTR 224 (Del…

Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 26, New Delhi

The appeal of the revenue is dismissed

ITA 1185/DEL/2018[2012-13]Status: DisposedITAT Delhi06 Sept 2018AY 2012-13

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…,1185/Del/2018,1186/Del/2018,1180/Del/2018 1181/Del/2018 ( By Revenue) 1464/Del/2018, 1465/Del/2018, 1466/Del/2018, 1467/Del/2018, 1468/Del/2018, 1469/Del/2018, 1470/Del/2018 Assessment Year 2009-10 to 2015-16 c) CIT v. Dwarkadhish Investment (P.) Ltd. [2011] 239 CTR 478 (Delhi HC); d) CIT v. Kamdhenu Steel & Alloys Ltd. [2012] 248 CTR 33 (DelhiHC); e) CIT v. Oasis Hospitalities (P.) Ltd. [2011] 238 CTR 402 (Delhi HC); f) CIT v. Value Capital Services (P.) Ltd. [2008] 307 ITR 334 (DELHI); g) Bhav Shakti Steel Mines (P) Ltd v. CIT (2009) 18 DTR (Del) 194; h) CIT v. Sameer Biotech (P) Ltd (2009) 17 DTR 224 (Del…

Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 26, New Delhi

The appeal of the revenue is dismissed

ITA 1182/DEL/2018[2009-10]Status: DisposedITAT Delhi06 Sept 2018AY 2009-10

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…,1185/Del/2018,1186/Del/2018,1180/Del/2018 1181/Del/2018 ( By Revenue) 1464/Del/2018, 1465/Del/2018, 1466/Del/2018, 1467/Del/2018, 1468/Del/2018, 1469/Del/2018, 1470/Del/2018 Assessment Year 2009-10 to 2015-16 c) CIT v. Dwarkadhish Investment (P.) Ltd. [2011] 239 CTR 478 (Delhi HC); d) CIT v. Kamdhenu Steel & Alloys Ltd. [2012] 248 CTR 33 (DelhiHC); e) CIT v. Oasis Hospitalities (P.) Ltd. [2011] 238 CTR 402 (Delhi HC); f) CIT v. Value Capital Services (P.) Ltd. [2008] 307 ITR 334 (DELHI); g) Bhav Shakti Steel Mines (P) Ltd v. CIT (2009) 18 DTR (Del) 194; h) CIT v. Sameer Biotech (P) Ltd (2009) 17 DTR 224 (Del…

Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 26, New Delhi

The appeal of the revenue is dismissed

ITA 1181/DEL/2018[2015-16]Status: DisposedITAT Delhi06 Sept 2018AY 2015-16

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…,1185/Del/2018,1186/Del/2018,1180/Del/2018 1181/Del/2018 ( By Revenue) 1464/Del/2018, 1465/Del/2018, 1466/Del/2018, 1467/Del/2018, 1468/Del/2018, 1469/Del/2018, 1470/Del/2018 Assessment Year 2009-10 to 2015-16 c) CIT v. Dwarkadhish Investment (P.) Ltd. [2011] 239 CTR 478 (Delhi HC); d) CIT v. Kamdhenu Steel & Alloys Ltd. [2012] 248 CTR 33 (DelhiHC); e) CIT v. Oasis Hospitalities (P.) Ltd. [2011] 238 CTR 402 (Delhi HC); f) CIT v. Value Capital Services (P.) Ltd. [2008] 307 ITR 334 (DELHI); g) Bhav Shakti Steel Mines (P) Ltd v. CIT (2009) 18 DTR (Del) 194; h) CIT v. Sameer Biotech (P) Ltd (2009) 17 DTR 224 (Del…

Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 26, New Delhi

The appeal of the revenue is dismissed

ITA 1180/DEL/2018[2014-15]Status: DisposedITAT Delhi06 Sept 2018AY 2014-15

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…,1185/Del/2018,1186/Del/2018,1180/Del/2018 1181/Del/2018 ( By Revenue) 1464/Del/2018, 1465/Del/2018, 1466/Del/2018, 1467/Del/2018, 1468/Del/2018, 1469/Del/2018, 1470/Del/2018 Assessment Year 2009-10 to 2015-16 c) CIT v. Dwarkadhish Investment (P.) Ltd. [2011] 239 CTR 478 (Delhi HC); d) CIT v. Kamdhenu Steel & Alloys Ltd. [2012] 248 CTR 33 (DelhiHC); e) CIT v. Oasis Hospitalities (P.) Ltd. [2011] 238 CTR 402 (Delhi HC); f) CIT v. Value Capital Services (P.) Ltd. [2008] 307 ITR 334 (DELHI); g) Bhav Shakti Steel Mines (P) Ltd v. CIT (2009) 18 DTR (Del) 194; h) CIT v. Sameer Biotech (P) Ltd (2009) 17 DTR 224 (Del…