CIT v. Jagdish Prasad Tewari

220 Taxmann 141High Court2013#6011 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2025.

Sections most often in play

Section 133A Section 142(1)Section 41(1)Section 68 Section 133(6)Section 143(3)Section 69C Section 131

Issues it is cited on

section 41(1)sundry creditors section 251 rule 46a cross objection section 133a section 131 section 142(1)section 68 section 148 previous year section 143(2)

Judgments citing CIT v. Jagdish Prasad Tewari

DY.COMMISSIONER OF INCOME TAX,CC-2,, KANPUR vs. SHRI.MOHAMMAD ASFAND AKHTAR, KANPUR

In the result, the appeal of Revenue in ITA

ITA 144/LKW/2022[2018-19]Status: DisposedITAT Lucknow26 Sept 2025AY 2018-19

Bench: Shri Sudhanshu Srivastava & Shri Anadee Nath Misshraassessment Year: 2018-19 Dcit, Cc-2 V. Shri Mohammad Asfand Laxmi Niwas, 10/503, Akhtar Allenganj, Kanpur-208001. Plot No.02, Block-B, Scheme-39, Ram Rai Ki Sarai, Jajmau, Kanpur Nagar-208010. Tan/Pan: Aempa0823R (Appellant) (Respondent) Assessment Year: 2018-19 Shri Mohammad Asfand Akhtar V. Dcit, Central Circle-Ii Plot No.02, Block-B, Scheme-39, 10/503, Allenganj, Kanpur- Ram Rai Ki Sarai, Jajmau, 208001. Kanpur Nagar-208010. Tan/Pan: Aempa0823R (Appellant) (Respondent) Appellant By: Shri Ashish Jaiswal, Advocate Respondent By: Shri R. K. Agarwal, Cit(Dr) O R D E R

For Appellant: Shri Ashish Jaiswal, AdvocateFor Respondent: Shri R. K. Agarwal, CIT(DR)

Section 143(3)Section 36(1)(va)Section 37Section 41Section 41(1)Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH “A”, LUCKNOW BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2018-19 DCIT, CC-2 v. Shri Mohammad Asfand Laxmi Niwas, 10/503, Akhtar Allenganj, Kanpur-208001. Plot No.02, Block-B, Scheme-39, Ram Rai Ki Sarai, Jajmau, Kanpur Nagar-208010. TAN/PAN: AEMPA0823R (Appellant) (Respondent) Assessment Year: 2018-19 Shri Mohammad Asfand Akhtar v. DCIT, Central Circle-II Plot No.02, Block-B, Scheme-39, 10/503, Allenganj, Kanpur- Ram Rai Ki Sarai, Jajmau, 208001. Kanpur Nagar-208010. TAN/PAN: AEMPA0823R (Appel…

MOHD. ASFAND AKHTAR,KANPUR vs. DEPUTI COMMISSIONER OF INCOME TAX CC-2, KANPUR

In the result, the appeal of Revenue in ITA

ITA 139/LKW/2022[2018-19]Status: DisposedITAT Lucknow26 Sept 2025AY 2018-19

For Appellant: Shri Ashish Jaiswal, AdvocateFor Respondent: Shri R. K. Agarwal, CIT(DR)

Section 143(3)Section 36(1)(va)Section 37Section 41Section 41(1)Section 68Section 69C

VINOD GUPTA,JHUNJHUNU vs. INCOME TAX OFFICER, JHUNJHUNU

Appeal is disposed of and the impugned addition is restricted to Rs

ITA 259/JPR/2025[2017-2018]Status: DisposedITAT Jaipur15 Jul 2025AY 2017-2018

Bench: SHRI GAGAN GOYAL (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)

For Appellant: Shri Siddharth Ranka, Adv. &For Respondent: Shri Rajesh Ojha, CIT-DR

Section 133ASection 143Section 143(2)Section 144Section 147Section 148Section 153(3)Section 2Section 250Section 251(1)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A-Bench” JAIPUR Jh xxu xks;y] ys[kk lnL; ,o aJh ujsUnz dqekj] U;kf;d lnL; ds le{k BEFORE: SHRI GAGAN GOYAL, AM & SHRI NARINDER KUMAR, JM vk;dj vihy la-@ITA No. 259/JPR/2025 fu/kZkj.ko"kZ@Assessment Year : 2017-18 Shri Vinod Gupta cuke The ITO, Vs. Jhunjhunu. Uma Traders Jeevan Mandi, Surajgarh, Jhunjhunu. LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: ABDPG1123E vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksjls@Assessee by : Shri Siddharth Ranka, Adv. & Shri Saurav Harsh, Adv. jktLo dh vksjls@Revenue by:…

ASTT. COMMISIONER OF INCOME TAX, LUCKNOW vs. M/S APCO INFRATECH PVT. LTD., LUCKNOW

In the result, appeal of the Revenue and Cross Objection of the assessee are dismissed, as indicated above

ITA 66/LKW/2017[2014-15]Status: DisposedITAT Lucknow05 Sept 2024AY 2014-15

Bench: Shri G. D. Padamahshali & Shri Subhash Malguriaassessment Year: 2014-15 The Asstt. Commissioner V. M/S Apco Infratech Pvt. Ltd Of Income Tax B-9, Vibhuti Khand Central Circle Ii Gomti Nagar Lucnow Lucknow Pan:Aadca5639H (Appellant) (Respondent) C.O. No.19/Lkw/2017 [In Ita No.66/Lkw/2017] Assessment Year: 2014-15 M/S Apco Infratech Pvt. Ltd V. The Asstt. Commissioner Of B-9, Vibhuti Khand Income Tax Gomti Nagar Central Circle Ii Lucknow Lucnow Pan:Aadca5639H (Cross Objector) (Respondent)

For Appellant: Shri Jitendra Kumar Yadav, AdvocateFor Respondent: Shri Neil Jain, CIT (DR)

Section 143(3)Section 194Section 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH “B”, LUCKNOW BEFORE SHRI G. D. PADAMAHSHALI, ACCOUNTANT MEMBER AND SHRI SUBHASH MALGURIA, JUDICIAL MEMBER Assessment Year: 2014-15 The Asstt. Commissioner v. M/s Apco Infratech Pvt. Ltd of Income Tax B-9, Vibhuti Khand Central Circle II Gomti Nagar Lucnow Lucknow PAN:AADCA5639H (Appellant) (Respondent) C.O. No.19/LKW/2017 [In ITA No.66/LKW/2017] Assessment Year: 2014-15 M/s Apco Infratech Pvt. Ltd v. The Asstt. Commissioner of B-9, Vibhuti Khand Income Tax Gomti Nagar Central Circle II Lucknow Lucnow PAN:AADCA5639H (Cross Objector) (Respondent) Department by: Sh…

BENNETT COLEMAN AND COMPANY LTD,MUMBAI vs. ITO 1(3)(3), MUMBAI

ITA 484/MUM/2017[2012-13]Status: DisposedITAT Mumbai27 Apr 2023AY 2012-13

Bench: Shri Kuldip Singh & Shri Gagan Goyal

For Appellant: Shri S.K. Dubey, A.RFor Respondent: Shri Prasoon Kabra, D.R

Section 68Section 69Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “B”, MUMBAI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER ITA Nos.4182, 4183 & 4184/M/2017 Assessment Years: 2007-08, 2008-09 & 2009-10 Mr. Navin Shantilal Income Tax Officer, Mehta, Ward -32(2)(4), D/102, Shiv Krupa, Third Floor, Misquita Nagar, Vs. C-11, Pratyakshakar Vidya Mandir Road, Bhavan, Dahisar (East), Bandra Kurla Complex, Mumbai – 400 068 Bandra East, PAN: AAOPM2720P Mumbai - 400051 (Appellant) (Respondent) Present for: Assessee by : Shri S.K. Dubey, A.R. Revenue by : Shri Prasoon Kabra, D.R. Date of Hearing : 05…

NAVIN SHANTILAL MEHTA,MUMBAI vs. ITO WARD - 32(2)(4), MUMBAI

ITA 4183/MUM/2017[2008-09]Status: DisposedITAT Mumbai27 Apr 2023AY 2008-09

Bench: Shri Kuldip Singh & Shri Gagan Goyal

For Appellant: Shri S.K. Dubey, A.RFor Respondent: Shri Prasoon Kabra, D.R

Section 68Section 69Section 69C

NAVIN SHANTILAL MEHTA,MUMBAI vs. ITO WARD - 32(2)(4), MUMBAI

ITA 4182/MUM/2017[2007-08]Status: DisposedITAT Mumbai27 Apr 2023AY 2007-08

Bench: Shri Kuldip Singh & Shri Gagan Goyal

For Appellant: Shri S.K. Dubey, A.RFor Respondent: Shri Prasoon Kabra, D.R

Section 68Section 69Section 69C

DY. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2, KANPUR, KANPUR vs. SHRI MOHAMMAD ASFAND AKHTAR, KANPUR

In the result, the appeal of the Revenue stands dismissed

ITA 99/LKW/2022[2017-18]Status: DisposedITAT Lucknow05 Aug 2022AY 2017-18

Bench: Shri A. D. Jain & Shri T. S. Kapoor

Section 133ASection 143(3)Section 145Section 147

…I.T.A. No.99/Lkw/2022 Assessment Year:2017-18 1 IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH ‘B’, LUCKNOW BEFORE SHRI A. D. JAIN, VICE PRESIDENT AND SHRI T. S. KAPOOR, ACCOUNTANT MEMBER I.T.A. No.99/Lkw/2022 Assessment Year:2017-18 Dy.C.I.T., Vs. Shri Mohammad Asfand Akhtar, Central Circle-2, Plot No.02, Block-B, Scheme-39, Kanpur. Ram Rai Ki Sarai, Jajmau, Kanpur. PAN:AEMPA0823R (Appellant) (Respondent) Appellant by Shri Ashish Jaiswal, Advocate Respondent by Smt. Sheela Chopra, CIT (DR) Date of hearing 18/07/2022 Date of pronouncement 05/08/2022 O R D E R PER T. S. KAPOOR, A.M. This is an appeal…

ACIT, RANGE-I, LUCKNOW vs. SHRI YOGESH MULWANI, LUCKNOW

In the result, the appeal of the Revenue stands dismissed

ITA 446/LKW/2020[2016-17]Status: DisposedITAT Lucknow01 Jun 2022AY 2016-17

Bench: Shri. A. D. Jain & Shri T. S. Kapoorassessment Year: 2016-17 The Asstt. Cit V. Shri Yogesh Mulwani Range 1 36, Cantonment Road Lucknow Lucknow Tan/Pan:Ahnpm4669B (Appellant) (Respondent) Appellant By: Shri Harish Gidwani, D.R. Respondent By: Shri K.R. Rastogi, C.A. Date Of Hearing: 19 05 2022 Date Of Pronouncement: 01 06 2022 O R D E R

For Appellant: Shri Harish Gidwani, D.RFor Respondent: Shri K.R. Rastogi, C.A

Section 133(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH “B”, LUCKNOW BEFORE SHRI. A. D. JAIN, VICE PRESIDENT AND SHRI T. S. KAPOOR, ACCOUNTANT MEMBER Assessment Year: 2016-17 The Asstt. CIT v. Shri Yogesh Mulwani Range 1 36, Cantonment Road Lucknow Lucknow TAN/PAN:AHNPM4669B (Appellant) (Respondent) Appellant by: Shri Harish Gidwani, D.R. Respondent by: Shri K.R. Rastogi, C.A. Date of hearing: 19 05 2022 Date of pronouncement: 01 06 2022 O R D E R PER A.D. JAIN, V.P.: This is Revenue’s appeal against the order of the ld. CIT (A)-1, Lucknow, dated 23.9.2020 for the Assessment Year 2016- 17, raising the following groun…

ACIT,ALLAHABAD vs. M/S SUNSINE INFRASTATE PVT TTD, ALLAHABAD

In the result, the appeal filed by Revenue in ITA no

ITA 103/ALLD/2017[2011-2012]Status: DisposedITAT Allahabad04 May 2022AY 2011-2012

Bench: Shri.Vijay Pal Rao & Shri Ramit Kocharassessment Year: 2011-12 The Assistant Commissioner Of Sunshine Infraestate Income-Tax, Central Circle, V. Private Limited Allahabad, U.P. 17, Industrial Area, Naini, Allahabad, U.P. Pan: Aancs9247H (Appellant) (Respondent) C.O.No. 22/Alld/2017 (Arising Out Of Ita No.103/Alld/2017) Assessment Year: 2011-12 Sunshine Infraestate Private Limited The Assistant 17, Industrial Area, Naini, V. Commissioner Of Allahabad, U.P. Income-Tax, Central Circle, Allahabad, U.P. Pan: Aancs9247H (Appellant) (Respondent)

For Appellant: Shri Shantanu Dhamija, CIT-DRFor Respondent: Shri Parveen Godbole,CA

Section 132(1)Section 142(1)Section 144Section 153ASection 250

…P a g e | 1 ITA No. 103/Alld/2017 and C.O.No. 22/Alld/2017 (arising out of ITA No. 103/Alld/2017) Assessment Year 2011-12 Sunshine Infraestate Private Limited,Allahabad IN THE INCOME TAX APPELLATE TRIBUNAL ALLAHABAD BENCH “DB”, ALLAHABAD (THROUGH VIRTUAL COURT), BEFORE SHRI.VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER Assessment Year: 2011-12 The Assistant Commissioner of Sunshine Infraestate Income-tax, Central Circle, v. Private Limited Allahabad, U.P. 17, Industrial Area, Naini, Allahabad, U.P. PAN: AANCS9247H (Appellant) (Respondent) C.O.No. 22/Alld/2017 (arising out of ITA No.10…

ASST CIT 32(2) , MUMBAI vs. M/S MM CONSTRUCTION , MUMBAI

In the result, the appeal filed by the Revenue is dismissed

ITA 878/MUM/2020[2010-11]Status: DisposedITAT Mumbai27 Oct 2021AY 2010-11

Bench: Shri S. Rifaur Rahman () & Shri Ravish Sood () Assessment Year: 2010-11 Asst. Commissioner Of Income Tax- M/S M.M. Construction, A-403, 32(2), Vs. 404, Jeevan Prabha, 720, 7Th Floor, Kautilya Bhavan, C- Chandavarkar Road, Borivali 41 To C-43, G Block Bkc, Bandra (W), Mumbai-400092. East, Mumbai-400051. Pan No. Aagfm 5456 L Appellant Respondent Revenue By : Ms. Usha Gaikwad, Dr Assessee By : None Date Of Hearing : 25/08/2021 Date Of Pronouncement : 27/10/2021

For Appellant: NoneFor Respondent: Ms. Usha Gaikwad, DR

Section 143(1)Section 143(3)Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F” MUMBAI BEFORE SHRI S. RIFAUR RAHMAN (ACCOUNTANT MEMBER) AND SHRI RAVISH SOOD (JUDICIAL MEMBER) Assessment Year: 2010-11 Asst. Commissioner of Income Tax- M/s M.M. Construction, A-403, 32(2), Vs. 404, Jeevan Prabha, 720, 7th floor, Kautilya Bhavan, C- Chandavarkar Road, Borivali 41 to C-43, G Block BKC, Bandra (W), Mumbai-400092. East, Mumbai-400051. PAN No. AAGFM 5456 L Appellant Respondent Revenue by : Ms. Usha Gaikwad, DR Assessee by : None Date of Hearing : 25/08/2021 Date of pronouncement : 27/10/2021 ORDER PER S. RIFAUR RAHMAN, A.M. The present appeal is…

ASST CIT 32(2), MUMBAI vs. M/S MM CONSTRUCTION , MUMBAI

In the result, appeal filed by the Revenue stands dismissed

ITA 877/MUM/2020[2010-11]Status: DisposedITAT Mumbai13 Oct 2021AY 2010-11

…THE INCOME TAX APPELLATE TRIBUNAL “SMC” Bench, Mumbai Shri Shamim Yahya (AM) I.T.A. No. 877/Mum/2020 (Assessment Year 2010-11) Vs. M/s. M.M. Construction ACIT-32(2) 720, 7th Floor A-403, 404, Jeevan Kautilya Bhavan Prabha, Chandavarkar C-41 to C-43 Road, Borivali-West G. Block, BKC Mumbai-400 092. Bandra East Mumbai-400 051. PAN : AAGFM5456L (Appellant) (Respondent) Assessee by None Department by Ms. Smita Verma Date of Hearing 13.10.2021 Date of Pronouncement 13.10.2021 O R D E R This is an appeal by the Revenue wherein the Revenue is aggrieved that the learned CIT-A has reduced the addition for bogus pur…

ACIT, MEERUT vs. M/S. GANGOL SAHKARI DUGDH UTPADAK SANGH LTD., MEERUT

In the result appeal of the Revenue is dismissed

ITA 5236/DEL/2015[2011-12]Status: DisposedITAT Delhi24 Jan 2019AY 2011-12

Bench: Shri Amit Shukla & Shri L.P. Sahuasstt. Year: 2011-12

For Appellant: NoneFor Respondent: Shri G. Johnson, Sr.DR

Section 133(6)Section 43B

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “E”: NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER Asstt. Year: 2011-12 ACIT Gangol Sahkari Dugdh Utpadak Circle-1, Sangh Ltd. Vs. Aayakar Bhawan, Gangoi Road, Bhainsali Ground, Partapur Delhi Road Meerut Meerut PAN AAAAG0147K (Appellant) (Respondent) Department by: Shri G. Johnson, Sr.DR Assessee by : None Date of Hearing 06/12/2018 Date of 24/ 01 /2019 pronouncement O R D E R PER L.P. SAHU, A.M. This is an appeal filed by the Revenue against the order of the Ld. CIT(A) Meerut dated 4.6.2015 on the following grounds of appe…

ITO 32(3)(5), MUMBAI vs. VASUNDHARA CHEMPLAST INDUSTRIES, MUMBAI

In the result, the appeal filed by the revenue is dismissed

ITA 401/MUM/2017[2011-12]Status: DisposedITAT Mumbai27 Jun 2018AY 2011-12

Bench: Shri Mahavir Singh() & Shri G Manjunatha ()

Section 133(6)Section 143(2)Section 143(3)Section 145(3)

…1 ITA 401/Mum/2017 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F”, MUMBAI Before Shri Mahavir Singh(JUDICIAL MEMBER) AND Shri G Manjunatha (ACCOUNTANT MEMBER) I.T.A No.401/Mum/2017 (Assessment year: 2011-12) ITO 32(3)(5), Mumbai vs M/s Vasundhara Chemplast Industries, B-402, Royal Accord, Yogi Nagar, Eksar Road, Borivali (W), Mumbai-92 PAN : AACFV1823E APPELLANT RESPONDENT Appellant by Smt. Pooja Swaroop Respondent by None Date of hearing 18-06-2018 Date of pronouncement 27-06-2018 O R D E R Per G Manjunatha, AM : This appeal filed by the revenue is directed against the order of the CIT(A)-44, Mu…

ITO 32(2)(4), MUMBAI vs. NAVIN SHANTILAL MEHTA, MUMBAI

In the result, the appeal is partly allowed

ITA 3157/MUM/2017[2006-07]Status: DisposedITAT Mumbai22 Jan 2018AY 2006-07

Bench: Shri R.C.Sharma, Am Ito 32(2)(4) Vs. Shri Navin Shantilal Mehta R.No. 306, 3Rd Floor D/102, Shiv Kripa Nagar Pratyakshkar Bhavan Vidya Mandir Road Bkc, Bandra(E) Dahisar East Mumbai – 400 051 Mumbai – 400 068 Pan/Gir No. Aaopm2720P Appellant) Respondent) .. Shri Navin Shantilal Mehta Vs. Ito 32(2)(4) C-11, 3Rd Floor D/102, Shiv Kripa Nagar Vidya Mandir Road Pratyakshkar Bhavan Dahisar East Bkc, Bandra(E) Mumbai – 400 068 Mumbai – 400 051 Pan/Gir No. Aaopm2720P Appellant) Respondent) ..

Section 133(6)Section 143(3)Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM ITO 32(2)(4) Vs. Shri Navin Shantilal Mehta R.No. 306, 3rd Floor D/102, Shiv Kripa Nagar Pratyakshkar Bhavan Vidya Mandir Road BKC, Bandra(E) Dahisar East Mumbai – 400 051 Mumbai – 400 068 PAN/GIR No. AAOPM2720P Appellant) Respondent) .. Shri Navin Shantilal Mehta Vs. ITO 32(2)(4) C-11, 3rd Floor D/102, Shiv Kripa Nagar Vidya Mandir Road Pratyakshkar Bhavan Dahisar East BKC, Bandra(E) Mumbai – 400 068 Mumbai – 400 051 PAN/GIR No. AAOPM2720P Appellant) Respondent) .. Assessee by None Revenue by Ms. N. Hemalatha Date of Hearing 25…

MANSUKHLAL H. MEHTA,MUMBAI vs. ITO 32(2)(3), MUMBAI

In the result, appeals filed by the assessee for assessment years 2010-11

ITA 5645/MUM/2016[2010-11]Status: DisposedITAT Mumbai07 Sept 2017AY 2010-11

Bench: Shri Rajendra, Am & Shri Ram Lal Negi, Jm आिकर अपील सं./Ita No. 5645/Mum/2016 (धििाारण वर्ा / Assessment Year: 2010-11) आिकर अपील सं./Ita No. 5646/Mum/2016 (धििाारण वर्ा / Assessment Year: 2012-13) Shri Mansukhlal H Mehta, Vs. The Income Tax Officer 32(2)(3), (Prop. Of M/S United Engineering), Pratayksh Kar Bhavan, Bkc, B-702, Marble Arch, Mumbai 51St Tps Road, Borivali (W), Mumbai - 400092 स्थािी लेखा सं./जीआइआर सं./Pan/Gir No. : Aalps3521B (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent)

For Appellant: Shri Jeevraj P. Jain (AR)For Respondent: Shri Saurabh Kumar Rai (DR)

Section 143(3)Section 147Section 69C

…आयकर अपीलीय अधिकरण, म ुंबई न्यायपीठ ‘आई’, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “I”, BENCH, MUMBAI सर्वश्री राजेन्द्र, लेखा सदस्य, एवुं , राम लाल नेगी न्यायिक सदस्य के समक्ष BEFORE SHRI RAJENDRA, AM AND SHRI RAM LAL NEGI, JM आिकर अपील सं./ITA No. 5645/Mum/2016 (धििाारण वर्ा / Assessment Year: 2010-11) आिकर अपील सं./ITA No. 5646/Mum/2016 (धििाारण वर्ा / Assessment Year: 2012-13) Shri Mansukhlal H Mehta, Vs. The Income Tax Officer 32(2)(3), (Prop. Of M/s United Engineering), Pratayksh Kar Bhavan, BKC, B-702, Marble Arch, Mumbai 51st TPS Road, Borivali (W), Mumbai - 400092 स्थािी लेखा सं./जीआइआर सं./PAN/GIR…

ITO 32(1)(1), MUMBAI vs. ALKA N MADHANI, MUMBAI

In the result, the appeal filed by the revenue is dismissed

ITA 2397/MUM/2017[2011-12]Status: DisposedITAT Mumbai07 Jun 2017AY 2011-12

Bench: Shri B.R. Baskaran (Am) I.T.A. No. 2397/Mum/2017 (Assessment Year 2011-12)

Section 133(6)Section 69C

…THE INCOME TAX APPELLATE TRIBUNAL “SMC” Bench, Mumbai Before Shri B.R. Baskaran (AM) I.T.A. No. 2397/Mum/2017 (Assessment Year 2011-12) ITO 32(1)(1) Vs. Smt. Alka N. Madhani Room No. 201, C-11 403, Tulsi Tower 2nd Floor TPS III, 51st Road Pratyakshakar Bhavan Borivali West Bandra Kurla Complex Mumbai-400 092. Bandra East Mumbai-400 051. (Appellant) (Respondent) PAN No. AJIPM9454B Assessee by Shri Jitendra Singh Department by Shri Kumar Sanjay Date of Hearing 7.6.2017 Date of Pronouncement 7.6.2017 O R D E R The appeal filed by the revenue is directed against the order dated 25.01.2017 passed by Ld CIT(A)-…

DCIT, MEERUT vs. M/S. JANKI NEWSPRINT LTD., MEERUT

In the result, the both the appeals of assessee and Revenue are partly allowed for statistical purposes

ITA 4938/DEL/2015[2011-12]Status: DisposedITAT Delhi12 May 2017AY 2011-12

Bench: : Shri S.K. Yadav & Shri L.P. Sahu

For Respondent: 1.Whether in the facts and circumstances of the case, the Ld

…In the Income-Tax Appellate Tribunal, Delhi Bench ‘D’, New Delhi Before : Shri S.K. Yadav, Judicial Member And Shri L.P. Sahu, Accountant Member ITA No. 4938/Del./2015 Assessment Year: 2011-12 A.C.I.T., Circle – 2, vs..M/s. Janki Newsprint Ltd., Meerut. Village - Panchli, Baghpat Road, Meerut. PAN – AAFCS 0447M (Appellant) (Respondent) ITA No. 3232/Del./2015 Assessment Year: 2011-12 M/s. Janki Newsprint Ltd., vs..A.C.I.T., Circle – 2, Village - Panchli, Baghpat Meerut. Road, Meerut. PAN – AAFCS 0447M (Appellant) (Respondent) Assessee by Sh. Naveen Chandra, CIT/DR Revenue by Sh.Sandeep Sapra, Advocate & Sh. Raji…

ACIT, MEERUT vs. M/S. GANGOL SAHKARI DUGDH UTPADAK SANGH LTD., MEERUT

The appeal is dismissed

ITA 1871/DEL/2015[2010-11]Status: DisposedITAT Delhi16 Mar 2016AY 2010-11

Bench: Shri I.C. Sudhir & Shri Prashant Maharishi Assessment Year: 2010-11 Acit, Vs. Gangol Sahkari Dugdh Circle-1, Utpadak Sangh Ltd., Meerut. Gangol Road, Partapur, Meerut. (Pan: Aaaag0147K) (Appellant) (Respondent) Assessee By: Shri R.K. Garg, Adv. Department By: Shri Bharat Bhushan Garg, Sr. Dr Date Of Hearing : 18 .12.2015 Date Of Pronouncement: 16 :03.2016 Order Per I.C. Sudhir:The Revenue Has Questioned First Appellate Order Whereby The Learned Cit(Appeals) Has Deleted The Addition Of Rs.4,51,24,795 Made By The Assessing Officer On Account Of Unconfirmed Liability. 2. In Support Of The Ground, The Learned Senior Dr Has Placed Reliance On The Assessment Order With The Submission That The Learned Cit(Appeals) Has Accepted The Version Of The Assessee Regarding Unconfirmed Balances Of Sundry Creditors Worth Rs.4,51,24,795 Without Proper Verification Of The Fact.

For Appellant: Shri R.K. Garg, AdvFor Respondent: Shri Bharat Bhushan Garg, Sr. DR

Section 133(6)Section 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH “Meerut Camp at MEERUT ) BEFORE SHRI I.C. SUDHIR AND SHRI PRASHANT MAHARISHI Assessment Year: 2010-11 ACIT, vs. Gangol Sahkari Dugdh Circle-1, Utpadak Sangh Ltd., Meerut. Gangol Road, Partapur, Meerut. (PAN: AAAAG0147K) (Appellant) (Respondent) Assessee by: Shri R.K. Garg, Adv. Department by: Shri Bharat Bhushan Garg, Sr. DR Date of hearing : 18 .12.2015 Date of pronouncement: 16 :03.2016 ORDER PER I.C. SUDHIR: JUDICIAL MEMBER The Revenue has questioned first appellate order whereby the Learned CIT(Appeals) has deleted the addition of Rs.4,51,24,795 made by the As…