Telmos Electronics, Haryana vs. ITO Ward-5, Hisar
In the result, the appeal of the assessee is dismissed
ITA 2807/DEL/2019[2015-16]Status: DisposedITAT Delhi31 Oct 2023AY 2015-16
Bench: Shri Kul Bharat & Shri M.Balaganesh[Assessment Years : 2015-16] Telmos Electronics, Vs Ito, Jindal Chowk, Model Town, Hisar, Ward-5, Haryana-125005. Hisar. Pan-Aacft1673L Appellant Respondent [Assessment Year: 2010-11] Telmos Electronics, Vs Jcit, Jindal Chowk, Model Town, Hisar, Hisar. Haryana-125005. Pan-Aacft1673L Appellant Respondent Appellant By None Respondent By Shri Anuj Garg, Sr.Dr Date Of Hearing 17.10.2023 Date Of Pronouncement 31.10.2023 Order Per Kul Bharat, Jm : Both Appeals Filed By The Assessee Against The Separate Orders Of Ld.Cit(A), Hisar Both Dated 31.12.2018 For The Assessment Years 2015-16 & 2010-11. The Appeals Are Taken Up Together For Hearing & Are Being Disposed Off By Way Of Consolidated Order For The Sake Of Brevity & Convenience.
Section 40A(3)Section 68
…partners, particularly all the creditors were of different cast and creed and in no way related to the appellant assessee, being under employment in the past or present cannot be deemed as relation, as such finding being perverse beyond any cognizance. (2014) 267 CTR 396 Raj. 7. On Disallowance of interest of Rs. 73767/- as interest accrued/paid on aforesaid credits (On ground No. 6 of appeal) That the A.O. below was further wrong in disallowing the accrued interest paid/payable in account of the above said creditors on their respective credits by merely holding the credits not to being genuine, though contrary…
