CIT v. Insecticides (India) Ltd.

357 ITR 330High Court2013#955 most cited

What is CIT v. Insecticides (India) Ltd. authority for?

A reassessment initiated under Section 147 is invalid if the Assessing Officer acts mechanically or on borrowed satisfaction without independently applying their mind to the information received and without tangible material to form a belief that income has escaped assessment.

112

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2015 to 2026.

Also referred to as

CIT v. Insecticides (India) Ltd. · Insecticides India Ltd. · Section 147 · Section 148 · Section 151 · independent application of mind · borrowed satisfaction · mechanical recording of reasons · tangible material · reassessment invalid

Also reported as

38 Taxmann.com 403

Sections most often in play

Section 148Section 147Section 143(3)Section 151Section 133(6)Section 68Section 142(1)Section 143(1)
Read the full judgment

Issues it is cited on

amp expendituretrue and full disclosuresection 148(2)section 147ofsection 92basanction under section 151material facts necessary for assessmentnon application of mindsection 151(1)bogus share capitalfresh tangible materiallive link

Judgments citing CIT v. Insecticides (India) Ltd.

Vijay Aggarwal, Delhi vs. ITO, Ward- 48(5), New Delhi

In the result, all the appeals of different assessees are partly allowed

ITA 1077/DEL/2019[2010-11]Status: DisposedITAT Delhi30 May 2019AY 2010-11

Bench: : Shri Bhavnesh Saini & Shri L.P. Sahuassessment Year: 2010-11

Section 147Section 148Section 56(2)(vii)Section 68

…mited versus Income Tax Officer, reported in 329 ITR 110 (Delhi), v. PCIT vs. ShriGovindKripa Builders P. Ltd (ITA 486/2015 dated 04.08.2015) vi. CIT vs. Ashian needles pvt.LtD. (ITA 226/2015 dated 24.08.2015) HC (Delhi) vii. CIT Vs. Insecticides (India) Ltd. 357 ITR 330 (Delhi) ITA Nos. 1077 to 1081/Del/2019 17 6. It is further submitted that even otherwise there has to be income which has escaped assessment. The notional income cannot be a basis which otherwise does not arise. The assessee has made investment and the ITR as on 31.03.2010 i.e. relevant for AY 2010-11 does not have any such column to show the i…

M/S. Hiteshwari Marketing Pvt. Ltd., Kolkata vs. ITO, Ward - 14(2), Kolkata

In the result, the appeal of the assessee is allowed

ITA 2458/KOL/2017[2008-09]Status: DisposedITAT Kolkata10 May 2019AY 2008-09

Bench: Sri J. Sudhakar Reddy & Sri S.S. Viswanethra Ravii.T.A. No.2458/Kol/2017 (Assessment Year: 2008-09)

Section 144Section 147Section 148Section 250Section 68

…elevant material on the basis of which reasonable person can form belief regarding escapement of income. Reliance was placed by the learned counsel for the assessee on the decision of the Hon'ble Delhi High Court in the case of CIT vs Insceticides (India) Ltd 357 ITR 330 and CIT vs SFIL Stock Broking Ltd. 325 ITR 285 (Delhi). In both the aforesaid decisions the reasons recorded by the AO for initiating proceedings u/s 148 of the Act the Hon'ble Delhi High Court upheld the order of the Tribunal quashing the proceedings. Reliance was also placed on the decision of ITAT, Kolkata 'C' Bench in the case of M/s. Control…

Sri Udit Kumar Dugar, Kolkata vs. ITO, Ward - 36(4), Kolkata

In the result, the appeal of assessee is allowed

ITA 799/KOL/2018[2012-13]Status: DisposedITAT Kolkata03 May 2019AY 2012-13

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 143(2)Section 147Section 148

…PCIT Vs. Tupperware India Pvt. Ltd. (2016) 236 Taxman 494 (referred to page 3 para 6 and 9) viii) DCIT Vs. National Bank for Agriculture and Rural Development ITA No.4964/Mum/2014 (referred to page 10- 13 para 12) ix) CIT Vs. Insecticides (India) Ltd. (2013) 357 ITR 330 (Del.) x) Hon’ble Calcutta High Court in the case of Pr. CIT Vs. G4G Pharma India Ltd. in ITA 545/2015 vide order dated 08.10.2015 (para 12 and 13) 6. The Ld. AR drew our attention to the decision of the Hon’ble High Court of Delhi in ACIT Vs. Meenakshi Overseas (P) Ltd. (2017) 82 taxmann.com 300 (Del) wherein it has been held as under: “22. As…

Sri Neeraj Uma Shankar Murarka, Mumbai vs. ITO, Ward - 35(3), Kolkata

In the result, the appeal of the assessee is allowed

ITA 17/KOL/2018[2009-10]Status: DisposedITAT Kolkata03 May 2019AY 2009-10

Bench: Shri A.T.Varkey, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.17/Kol/2018 ("नधा"रणवष" / Assessment Year:2009-10)

For Appellant: Shri S. M. Surana, AdvocateFor Respondent: Shri Sankar Halder, JCIT, Sr. DR
Section 147Section 148

…n given by the DDIT (Inv.) Unit-2(1), Kolkata, vide communication cited in the reasons recorded and based on such directions, the reopening was done. The Hon’ble Delhi High Court in the case of Commissioner of Income-tax, IV v. Insecticides (India) Ltd [2013] 357 ITR 330 (Delhi) upheld the order of the ITAT Delhi Bench in ITA Nos. 2332- 2333/Del/2010, holding as follows:- “7. We may point out at this juncture itself that the Tribunal did not go into the question of merits. It only examined the question of the validity of the proceedings under Section 147 of the said Act. The Tribunal, in essence, held that the p…

DCIT, Circle-12(1), Kolkata vs. M/S Dotex Merchandise Pvt. Ltd., Kolkata

In the result, appeal of the Revenue is dismissed and the cross objections are also dismissed as infructuous

ITA 1602/KOL/2016[2010-11]Status: DisposedITAT Kolkata03 May 2019AY 2010-11

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 133(6)Section 142(1)Section 143(1)Section 147Section 148Section 68

…s. Tupperware India Pvt. Ltd., 236 Taxman 494 (Del) - PCIT Vs. Shodiman Investments (P) Ltd., 93 taxmann.com 153 (Bom) - CIT VsParamjitKaur, 168 Taxman 39 (P&H HC) - Pr.CITVs RMG Polyvinyl (I) Ltd, 83 taxmann.com 348 (Del HC) - CIT VsInsceticides (India) Ltd, 357 ITR 330 (Del HC) - CIT Vs SFIL Stock Broking Ltd., 325 ITR 285 (Del HC) 11. We have heard rival submissions and gone through the facts and circumstances of the case. From the foregoing facts and applicable legal provisions the short question which needs to be adjudicated in the present appeal is whether the assessment order u/s 147 passed 12 ITA No. 16…

ITO, New Delhi vs. M/S. Jai Gajanan Enterprises Pvt. Ltd., New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 4861/DEL/2015[2007-08]Status: DisposedITAT Delhi15 Mar 2019AY 2007-08

Bench: : Shri Amit Shukla & Shri L.P. Sahuassessment Year: 2007-08

Section 132Section 143(3)Section 147Section 148Section 271(1)(c)Section 68

…In the Income-Tax Appellate Tribunal, Delhi Bench ‘F’, New Delhi Before : Shri Amit Shukla, Judicial Member And Shri L.P. Sahu, Accountant Member Assessment Year: 2007-08 Income-tax Officer, vs. Jai Gajanan Enterprises Pvt. Ltd., Ward 13(12), New Delhi. E-292, IInd Floor, Old Double Storey Lane, Ramesh Nagar, New Delhi. PAN-AABCJ6528Q (Appellant) (Respondent) Appellant by Sh. Surender Pal, Sr. DR Respondent by Sh. D.C. Agarwal, Advocate Date of Hearing 26.02.2019 Date of Pronouncement 15.03.2019 ORDER Per L.P. Sahu, A.M.: This appeal filed by the Revenue arises out of the impugned order dated 26.05.2015 of…

Radiance Stock Traders Pvt. Ltd., Delhi vs. ITO, Ward- 20(4), New Delhi

In the result, the Appeal filed by the Assessee stands allowed

ITA 4542/DEL/2018[2010-11]Status: DisposedITAT Delhi29 Nov 2018AY 2010-11

Bench: Shri H.S. Sidhuassessment Year : 2010-11

For Appellant: Sh. Gautam Jain, Adv. & Sh. LalitFor Respondent: Sh. S.L. Anuragi, Sr. DR
Section 147Section 234BSection 68

…Co. (P) Ltd. vs ITO dated 18 October 2010 24. 338 ITR 51 (Del) Signature Hotels (P) Ltd. vs. ITO dated 21.7.2011 25. ITA No. 1395/2008 (Del) Smt. Meera Kapoor vs. CIT dated 31.8.2012 26. 357 ITR 24 (Del) CIT vs. Suren International (P) Ltd. dated 7.5.2013 27. 357 ITR 330 (Del) CIT vs. Insecticides (India) Ltd. dated 20.5.2013 28. 303 ITR 155 (Del.) CIT vs. Indian Sugar and Gen. Ind. Ex dated 30.07.2007 29. 319 ITR 221 (Del) Shipra Srivastava v CIT 30. 35 taxmann.com 215 (Del) CIT vs. Supreme Polypropolene (P.) Ltd. dated 26.04.2013 (introduction of share capital) 31. 393 ITR 157 (Del) Amsa India (P) Ltd. v. CI…

M/S. Proficient Commodities Pvt. Ltd., Kolkata vs. DCIT, Circle - 5(1), Kolkata

In the result, both these appeals of the assessee are allowed

ITA 2308/KOL/2017[2011-12]Status: DisposedITAT Kolkata02 Nov 2018AY 2011-12

Bench: Sri J. Sudhakar Reddy & Sri S.S. Viswanethra Ravi]

Section 250

…of ACIT vs. M/s. Adhunik Cement Ltd. in ITA No. 1375/Kol/2017; Assessment Year 2009-10, under identical facts and circumstances held as follows:- 7.1. The Hon'ble Delhi High Court in the case of Commissioner of Income-tax, IV v.Insecticides (India) Ltd[2013] 357 ITR 330 (Delhi) upheld the order of the ITAT Delhi Bench in ITA Nos. 2332-2333/Del/2010, holding as follows:- "7. We may point out at this juncture itself that the Tribunal did not go into the question of merits. It only examined the question of the validity of the proceedings under Section 147 of the said Act. The Tribunal, in essence, held that the pur…

M/S. Proficient Commodities Pvt. Ltd., Kolkata vs. DCIT, Circle - 5(1), Kolkata

In the result, both these appeals of the assessee are allowed

ITA 2307/KOL/2017[2010-11]Status: DisposedITAT Kolkata02 Nov 2018AY 2010-11

Bench: Sri J. Sudhakar Reddy & Sri S.S. Viswanethra Ravi]

Section 250

…of ACIT vs. M/s. Adhunik Cement Ltd. in ITA No. 1375/Kol/2017; Assessment Year 2009-10, under identical facts and circumstances held as follows:- 7.1. The Hon'ble Delhi High Court in the case of Commissioner of Income-tax, IV v.Insecticides (India) Ltd[2013] 357 ITR 330 (Delhi) upheld the order of the ITAT Delhi Bench in ITA Nos. 2332-2333/Del/2010, holding as follows:- "7. We may point out at this juncture itself that the Tribunal did not go into the question of merits. It only examined the question of the validity of the proceedings under Section 147 of the said Act. The Tribunal, in essence, held that the pur…

Rakesh Footwears P.Ltd, Delhi vs. ITO, Ward-21(1), New Delhi

In the result, the appeal filed by the assessee is partly allowed for

ITA 6994/DEL/2017[2008-09]Status: DisposedITAT Delhi31 Jul 2018AY 2008-09

Bench: Shri R. K. Pandaassessment Year : 2008-09 Rakesh Footwears P. Ltd., Ito, Ward- 21(1), D-1546, Dsidc, Narela, New Delhi. Vs. Delhi.

For Appellant: Shri Anil Kumar Jain, CAFor Respondent: Shri S. L. Anuragi, Sr. DR
Section 133(6)Section 143(3)Section 148Section 68

…l for the assessee relied on the following decisions :- (i) Sabh Infrastructure Ltd. vs. ACIT, W.P. (C) 1357/2016. (ii) Meenakshi Overseas vs. PCIT, ITA No.692/2016. (iii) Signature Hotels (P) Ltd. vs. ITO, 338 ITR 340. (iv) CIT vs. Insecticides India Ltd., 357 ITR 330. (v) CIT vs. G&G Pharma India Ltd., ITA No.545/2015. (vi) Nancy Sales Pvt. Ltd. vs. ITO, ITA No.4129/Del/2017. 9. So far as merit of the case is concerned, he submitted that the assessee received share application money of Rs.5,00,000/- from M/s Finage Leasing & Finance Limited and Rs.5,00,000/- from M/s Singhal Securities (P) Ltd.. To prove th…

Naveen Bhatter, Kolkata vs. ACIT, Circle - 35, Kolkata

In the result, appeal of the assessee is allowed

ITA 2377/KOL/2017[2009-10]Status: DisposedITAT Kolkata20 Jul 2018AY 2009-10

Bench: Sri J. Sudhakar Reddy) Assessment Year: 2009-10 Naveen Bhatter…………….........…..…….……………………..…………………………………..……….……..Appellant C/O. Subash Agarwal & Associates Siddha Gibson 1, Gibson Lane 2Nd Floor Suite -213 Kolkata – 700 069 [Pan : Aeepb 9697 N] Assistant Commissioner Of Income Tax, Circle-35, Kolkata………….…...…………….......Respondent Appearances By: Shri Subash Agarwal, Advocate, Appeared On Behalf Of The Assessee. Shri Satyajit Mondal, Addl. Cit, D/R. Appearing On Behalf Of The Revenue. Date Of Concluding The Hearing : June 28Th , 2018 Date Of Pronouncing The Order : July 20Th , 2018 Order Per J. Sudhakar Reddy, Am :-

Section 143(2)Section 143(3)Section 147Section 250Section 271(1)(c)Section 68Section 69Section 69C

…n given by the DDIT (Inv.) Unit-2(1), Kolkata, vide communication cited in the reasons recorded and based on such directions, the reopening was done. The Hon’ble Delhi High Court in the case of Commissioner of Income-tax, IV v. Insecticides (India) Ltd [2013] 357 ITR 330 (Delhi) upheld the order of the ITAT Delhi Bench in ITA Nos. 2332-2333/Del/2010, holding as follows:- “7. We may point out at this juncture itself that the Tribunal did not go into the question of merits. It only examined the question of the validity of the proceedings under Section 147 of the said Act. The Tribunal, in essence, held that the pur…

Shri Raj Kumar Goel, Kolkata vs. ITO, Ward 36(1), Kolkata

In the result, the appeal of the assessee is allowed

ITA 1028/KOL/2017[2010-11]Status: DisposedITAT Kolkata27 Jun 2018AY 2010-11

Bench: Hon’Ble Shri J.Sudhakar Reddy, Am] I.T.A No. 1028/Kol/2017 Assessment Year : 2010-11 Shri Raj Kumar Goel -Vs- I.T.O., Ward-36(1), Kolkata [Pan: Advpg 0006 C] (Appellant) (Respondent)

For Appellant: Shri Sunil Surana, AdvocateFor Respondent: Shri Amitava Bhattacharya, Addl. CIT
Section 143(1)Section 143(3)Section 147

…elevant material on the basis of which reasonable person can form belief regarding escapement of income. Reliance was placed by the learned counsel for the assessee on the decision of the Hon'ble Delhi High Court in the case of CIT vs Insceticides (India) Ltd 357 ITR 330 and CIT vs SFIL Stock Broking Ltd. 325 ITR 285 (Delhi). In both the aforesaid decisions the reasons recorded by the AO for initiating proceedings u/s 148 of the Act the Hon'ble Delhi High Court upheld the order of the Tribunal quashing the proceedings. Reliance was also placed on the decision of ITAT, Kolkata 'C' Bench in the case of M/s. Control…

DCIT, Central Circle - 2(1), Kolkata vs. M/S. M D Garments Pvt. Ltd., Kolkata

In the result, the appeal of the revenue as well as cross- objection of the assessee are dismissed

ITA 2146/KOL/2017[2009-10]Status: DisposedITAT Kolkata20 Jun 2018AY 2009-10

Bench: Shri P.M. Jagtap, Am] I.T.A. No. 2146/Kol/2017 Assessment Year: 2009-10 D.C.I.T, Central Cir – 2(1) Kolkata.........................................................................Appellant 3Rd Floor,Aayakar Bhawan Poorva, E.M. By Pass, 110, Shantipally, Kolkata – 700107 M/S. M.D. Garments Pvt. Ltd. …………………………………………………………………Respondent 156, M.G. Road, 1St Floor, Kolkata – 700 007 [Pan : Aadcm 5555 C] C.O. No. 38/Kol/2018 (Arising Out Of Ita No. 2146/Kol/2017) Assessment Year: 2009-10 M/S. M.D. Garments Pvt. Ltd. ……………………………………………………………Cross-Objector 156, M.G. Road, 1St Floor, Kolkata – 700 007 [Pan : Aadcm 5555 C] D.C.I.T, Central Cir – 2(1) Kolkata....................................................................Respondent 3Rd Floor,Aayakar Bhawan Poorva, E.M. By Pass, 110, Shantipally, Kolkata – 700107 Appearances By: Shri Robin Choudhury, Addl. Cit Appearing On Behalf Of The Revenue Shri R.P. Agarwal, Sr. Counsel & Shri Nirav Sheth, Aca Appearing On Behalf Of The Assessee Date Of Concluding The Hearing : May 25, 2018 Date Of Pronouncing The Order : June 20, 2018 Order Per P.M. Jagtap, Am This Appeal Is Preferred By The Revenue Against The Order Of Ld. Cit (A) – 20, Kolkata Dated 18.07.2017 & The Same Is Being Disposed Of Along With The Cross-Objection Filed By The Assessee Being C.O. No. 38/Kol/2018. 2 I.T.A. No. 2146/Kol/2017 & C.O. No. 38/Kol/2018 Assessment Year 2009-10 M/S. M.D. Garments Pvt. Ltd.

Section 139Section 143(1)Section 143(3)Section 147Section 148Section 68Section 69C

…I.T.A. No. 2146/Kol/2017 & C.O. No. 38/Kol/2018 Assessment Year 2009-10 M/s. M.D. Garments Pvt. Ltd. Reliance was placed by the learned counsel for the assessee on the decision of the Hon'ble Delhi High Court in the case of CIT vs Insceticides (India) Ltd 357 ITR 330 and CIT vs SFIL Stock Broking Ltd. 325 ITR 285 (Delhi). In both the aforesaid decisions the reasons recorded by the AO for initiating proceedings u/s 148 of the Act the Hon'ble Delhi High Court upheld the order of the Tribunal quashing the proceedings. Reliance was also placed on the decision of ITAT, Kolkata 'C' Bench in the case of M/s. Control…

M/S. Cygnus Investment & Finance Pvt. Ltd., Kolkata vs. ACIT, Central Circle - 3(3), Kolkata

In the result, appeal of the assessee is allowed

ITA 117/KOL/2018[2008-09]Status: DisposedITAT Kolkata18 May 2018AY 2008-09

Bench: Sri J. Sudhakar Reddy & Sri S.S. Viswanethra Ravi)

Section 143(3)Section 147Section 148Section 151(1)Section 250

…lkata, vide communication cited. The reasons recorded are only based on such directions. The reopening was done in compliance in such directions. 7.1. The Hon’ble Delhi High Court in the case of Commissioner of Income-tax, IV v.Insecticides (India) Ltd[2013] 357 ITR 330 (Delhi) upheld the order of the ITAT Delhi Bench in ITA Nos. 2332-2333/Del/2010, holding as follows:- “7. We may point out at this juncture itself that the Tribunal did not go into the question of merits. It only examined the question of the validity of the proceedings under Section 147 of the said Act. The Tribunal, in essence, held that the pu…

ACIT, Central Circle - 1(1), Kolkata vs. M/S. Adhunik Cement Ltd., (Now Dalmia Bharat Cement), Guwahati

In the result, appeal of the revenue is dismissed

ITA 1375/KOL/2017[2009-10]Status: DisposedITAT Kolkata18 May 2018AY 2009-10

Bench: Sri J. Sudhakar Reddy & Sri S.S. Viswanethra Ravi, Judicialmember)

Section 131Section 132Section 143(3)Section 147Section 148Section 153ASection 250

…t with the A.O. at the time of reopening of assessments. No enquiry or prima facie verification was made. The case law on this issue is as follow: 7.1. The Hon’ble Delhi High Court in the case of Commissioner of Income-tax, IV v.Insecticides (India) Ltd[2013] 357 ITR 330 (Delhi) upheld the order of the ITAT Delhi Bench in ITA Nos. 2332-2333/Del/2010, holding as follows:- “7. We may point out at this juncture itself that the Tribunal did not go into the question of merits. It only examined the question of the validity of the proceedings under Section 147 of the said Act. The Tribunal, in essence, held that the pu…

Pr. Commissioner of Income Tax--6 vs. Meenakshi Overseas Pvt. Ltd

ITA/692/2016HC Delhi26 May 2017

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE CHANDER SHEKHAR

Section 139Section 143Section 143(1)Section 147Section 148Section 151(1)Section 260ASection 68

…Mr Goel placed reliance on the decisions in CIT v. SFIL Stock Broking Limited (2010) 325 ITR 285 (Del.), Sarthak Securities Co. Pvt. Ltd. v. ITO (2010) 329 ITR 110 (Del.), Signature Hotels Pvt Ltd v. ITO (supra), CIT v. Insecticides (India) Limited (2013) 357 ITR 330 (Del.) and Krown Agro Foods (P) Ltd v. Assistant Commissioner of Income Tax, Circle 5(1) (2015) 375 ITR 460 (Del). Reliance was also placed on the decision of this Court dated 19th November, 2015 in ITA No. 108 of 2013 (Commissioner of Income Tax-IV v. Independent Media P. Limited), Oriental Insurance Company Limited v. Commissioner of Incom…

Sukumar Rajagopalan, New Delhi vs. ACIT, New Delhi

In the result, appeals of the assessee are allowed

ITA 718/DEL/2016[2006-07]Status: DisposedITAT Delhi19 May 2017AY 2006-07

Bench: Sh. N. K. Sainiita No. 718/Del/2016 : Asstt. Year : 2006-07 Ita No. 719/Del/2016 : Asstt. Year : 2007-08 Sukumar Rajagopalan, Vs Acit, 1516, 2Nd Floor, Kotla Mubarakpur, Circle-26(1), New Delhi-110024 New Delhi (Appellant) (Respondent) Pan No. Aagpr6405G Assessee By : Sh. Tarun Rohatgi, Ca Revenue By : Sh. Amrit Lal, Sr. Dr Date Of Hearing : 18.05.2017 Date Of Pronouncement : 19.05.2017 Order These Two Appeals By The Assessee Are Directed Against The Common Order Dated 26.11.2015 Of Ld. Cit(A)-15, New Delhi.

For Appellant: Sh. Tarun Rohatgi, CAFor Respondent: Sh. Amrit Lal, Sr. DR
Section 131Section 148Section 68

…missing in the present case.” 6. Similar is the position of the Hon’ble Delhi High Court in the case of Signatures Hotels Pvt. Ltd. vs. ITO and Another (2011) 338 ITR 51 (Del), Madhu Khosla vs. CIT 368 ITR 165 (Del) and CIT vs. Insecticides (India) Pvt. Ltd., 357 ITR 330 (Del). 7. Respectfully following the propositions laid down in all these cases, I hold that the reopening in both these assessment years are bad in law as there is no application of mind by the AO.” ITA Nos. 718 & 719/Del/2016 7 Sukumar Rajagopalan So, respectfully following the aforesaid referred to order dated 30.10.2015, the additions made…

Sh. Vikas Kapoor, Delhi vs. ACIT, New Delhi

In the result, the appeal of the Assessee is allowed

ITA 5936/DEL/2016[2008-09]Status: DisposedITAT Delhi28 Mar 2017AY 2008-09

Bench: Shri H.S. Sidhuassessment Year: 2008-09

For Appellant: SH. V.K.SABHARWAL, ADV. &For Respondent: MS. BEDOBINA CHAUDHURI, SR. DR
Section 139(1)Section 142(1)Section 143Section 143(1)Section 143(3)Section 147Section 148

…k Securities Co. Pvt. Ltd. Vs. ITo.,(2010) 329ITR 110., (DHC). 13. Signature Hotels Pvt. Ltd. Vs. ITO & Anr., (2011) 338ITR 51., (DHC). 14. Recent decision of Hon 'ble Jurisdictional High Court of Delhi in the case of CITvs. Insecticides (India) Ltd. 2013 357 ITR 330 (Del). 15. Decision of ITAT Delhi Bench in the case of ITO vs. On Exim Pvt. Ltd. (2013) 157 TTJ 633 (ITAT Delhi). 16. CIT Vs. Sun Engineering Work Pvt. Ltd. (Supra) 17. Vipin Khanna Vs. CIT and Amrinder Singh Dhiman Vs. ITO (Supra). 18. Travancore Cement Ltd. Vs. ACIT (Supra) 19. Jai Bharat Maruti Ltd. Vs. CTT(Supra) 20. Ambika Steels Ltd…

Shri Gaurav Chopra, New Delhi vs. ITO, New Delhi

In the result, the appeal of the assessee is allowed

ITA 133/DEL/2014[2003-04]Status: DisposedITAT Delhi27 Feb 2017AY 2003-04

Bench: Sh. N. K. Sainiita No. 133/Del/2014 : Asstt. Year : 2003-04 Shri Gaurav Chopra, Vs Income Tax Officer, 3-C/6, New Rohtak Road, Ward-33(1), New Delhi-110005 New Delhi (Appellant) (Respondent) Pan No. Aeipc2912D Assessee By : Sh. Gautam Jain, Ca & Sh. P. K. Kamal, Adv. Revenue By : Sh. F. R. Meena, Sr. Dr Date Of Hearing : 20.02.2017 Date Of Pronouncement : 27.02.2017 Order This Is An Appeal By The Assessee Against The Order Dated 21.10.2013 Of Ld. Cit(A)-Xxviii, New Delhi.

For Appellant: Sh. Gautam Jain, CA &For Respondent: Sh. F. R. Meena, Sr. DR
Section 139(1)Section 147Section 148Section 151(2)

…35 TTJ 9 (Jodh) " ACIT Vs Smt. Chetna Kukreja in ITA No. 2141/Del/2009 " Shri Kamal Piyush Vs ITO in ITA No. 406/Del/2011 " ACIT Vs Hesham Petrotech Ltd. 147 TTJ 730 (Ahd.) " ITO Vs Smt. Arti Khattar in ITA No. 2395/Del/2012 " CIT Vs Insecticides (India) Ltd. 357 ITR 330 (Del.) " M/s Intimate Jewels Pvt. Ltd. Vs ITO in ITA No. 4498/Del/2010 order dated 30.12.2010 " Smt. Jaswinder Kaur Vs ITO in ITA No. 1511/Del/2011 order dated 07.10.2011 " ITO Vs Mrs. Maya Gupta in ITA No. 3455/Del/2013 order dated 13.12.2013 " M/s RKG International Pvt. Ltd. Vs ITO in ITA No. 101/Del/2013 order dated 14.11.2014 " Mini Leisure C…

Speco Tech Roofing and Celling System Pvt. Ltd., Haryana vs. DCIT, Faridabad

In the result, the appeal of the assessee is allowed

ITA 1418/DEL/2016[2007-08]Status: DisposedITAT Delhi14 Feb 2017AY 2007-08

Bench: Sh. N. K. Sainiita No. 1418/Del/2016 : Asstt. Year : 2007-08 Speco Tech Roofing & Celling Vs Dcit, System Pvt. Ltd., C/O Bhati Central Circle-Ii, Wadhwa & Co., Cas, 5N/1A, First Faridabad Floor, Near Mcf Mayor Office, B.K. Chowk, Nit Faridabad, Haryana-121001 (Appellant) (Respondent) Pan No. Aajcs7152F Assessee By : Sh. K. C. Singhal, Ar Revenue By : Sh. S. K. Jain, Dr Date Of Hearing : 17.11.2016 Date Of Pronouncement : 14.02.2017 Order This Is An Appeal By The Assessee Against The Order Dated 08.01.2016 Of Ld. Cit(A), Faridabad.

For Appellant: Sh. K. C. Singhal, ARFor Respondent: Sh. S. K. Jain, DR
Section 143(1)Section 147Section 148Section 151Section 68

…" Mrs. Amina Rasool Vs ITO 161 TTJ 405 (Asr.) " Aksar Wire Products (P) Ltd. Vs ACIT in ITA No. 1167/Del/2015 order dated 11.12.2015 " Signature Hotels (P) Ltd. Vs ITO 338 ITR 51 (Del.) " CIT Vs Atul Jain 299 ITR 383 (Del.) " CIT Vs Insecticides (India) Ltd. 357 ITR 330 (Del.) " ITO Vs Lakhmani Mewal Das 103 ITR 437 (SC) " CIT Vs Orissa Corp. (P) Ltd. 159 ITR 78 (SC) " Kishinchand Chellaram Vs CIT 125 ITR 713 (SC) 10. In his rival submissions the ld. DR strongly supported the orders of the authorities below and further submitted that the assessee was given numerous opportunity to produce Principal Officer/ relev…