CIT v. Jyoti

Picric Ltd vs. ITO Ward 14 (4)

In the result, the appeal of the assessee is allowed with directions contained in para 22 above

Bench: Shri G.S. Pannu, Hon’Ble & Ms. Astha Chandra

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”: NEW DELHI BEFORE SHRI G.S. PANNU, HON’BLE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER ITA No. 4115/Del/07 Assessment Year: 2004-05 Picric Limited Vs. Income Tax Officer (Now known as Veetee Ward 14(4) Fine Foods Ltd.) New Delhi. Netaji Subhash Place, Pitampura, New Delhi- 110 034. (Appellant) (Respondent) Assessee by: Shri Neeraj Jain,Advocate Ms. Shaily Gupta, Advocate Shri Paritosh Garg, Advocate Department by : Shri H.K. Chaudhary, CIT(DR) Shri Sumit Kumar Verma, Sr. DR Date of Hearing 06.04.2022 06.01.2023 Date of 06.04.2023 pronouncement O R D E R PER…

Parveen Kumar Kapoor, Faridabad vs. DCIT, Central Circle- 2, Faridabad

The appeals of the assessee are allowed

Bench: Shri R. K. Panda & Ms Suchitra Kamble

…1 ITA Nos. 2657 & 2658/Del/2018 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘F’ NEW DELHI BEFORE SHRI R. K. PANDA ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER I.T.A. No. 2657/DEL/2018 (A.Y 2009-10) I.T.A. No. 2658/DEL/2018 (A.Y 2010-11) (THROUGH VIDEO CONFERENCING) Parveen Kumar Kapoor, Vs DCIT C/o. RRA Tax India, D-28, Central Circle-2 South extension, Part-1 Faridabad New Delhi ABMPK7969F (APPELLANT) (RESPONDENT) Appellant by Sh. Somil Agarwal, Adv Respondent by Sh. Sushma Singh, CIT DR Date of Hearing 05.07.2021 Date of Pronouncement 26.07.2021 ORDER PER SUCHITRA KAMBLE, JM These…

Parveen Kumar Kapoor, Faridabad vs. DCIT, Central Circle- 2, Faridabad

The appeals of the assessee are allowed

Bench: Shri R. K. Panda & Ms Suchitra Kamble

…1 ITA Nos. 2657 & 2658/Del/2018 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘F’ NEW DELHI BEFORE SHRI R. K. PANDA ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER I.T.A. No. 2657/DEL/2018 (A.Y 2009-10) I.T.A. No. 2658/DEL/2018 (A.Y 2010-11) (THROUGH VIDEO CONFERENCING) Parveen Kumar Kapoor, Vs DCIT C/o. RRA Tax India, D-28, Central Circle-2 South extension, Part-1 Faridabad New Delhi ABMPK7969F (APPELLANT) (RESPONDENT) Appellant by Sh. Somil Agarwal, Adv Respondent by Sh. Sushma Singh, CIT DR Date of Hearing 05.07.2021 Date of Pronouncement 26.07.2021 ORDER PER SUCHITRA KAMBLE, JM These…

Brahma Center Development Pvt. Ltd., New Delhi vs. Pr. CIT-02, New Delhi

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

Bench: Shri R.K. Panda & Shri K.Narasimha Chary

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: “A’’ NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER & SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER ITA No. 4341 & 4342/Del/2019 Assessment Year: 2012-13& 2013-14 Brahma Center Development Pvt. Vs Principal CIT -02, Ltd., Cyber Terraces, 5A, 10th Floor, New Delhi DLF Cyber City, Phase-II, Gurgaon. PAN :AAECB1294N Appellant Respondent Assessee by Sh. Salil Kapoor, Adv. Ms. Ananya Kapoor, Adv. Revenue by Sh. S.S. Rana, CIT/DR Date of Hearing 12/12/2019 Date of Pronouncement 18/12/2019 ORDER PER K. NARASIMHA CHARY, JM Aggrieved by the orders dated 28.03.2019 p…

Sugam Vanijya Holdieng P.Ltd, Bengluru vs. DCIT, Circle-24(2), New Delhi

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

Bench: Shri R.K. Panda & Ms Suchitra Kambleassessment Year: 2013-14 Sugam Vanijya Holding P. Ltd., Vs Dcit, Vr Bengaluru, No.11B, Survey Circle-24(2), No.40/9, Dyvasandra Industrial Area, New Delhi. 2Nd Stage, Kr Puram Hobli, Bengaluru. Pan: Aaacs1883J (Appellant) (Respondent) Assessee By : Shri Deepak Chopra, Shri Kanchan Kaushal, Cas & Shri Harpreet Ajmani, Advocate Revenue By : Shri S.S. Rana, Cit, Dr Date Of Hearing : 07.05.2019 Date Of Pronouncement : 26.07.2019 Order Per R.K. Panda, Am: This Appeal Filed By The Assessee Is Directed Against The Order Dated 25.09.2017 Passed U/S 143(3) Read With Section 144C(13) Of The Income-Tax Act, 1961, Relating To Assessment Year 2013-14. 2. Facts Of The Case, In Brief, Are That The Assessee Is A Company Engaged In The Business Of Construction Of Mixed Commercial Development Projects At Whitefield, Bangalore. It Filed Its Return Of Income On 26.11.2013 Declaring The Total Income At Rs.13,24,24,139/-. Since The Assessee Had Entered Into Certain International

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : G : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER Assessment Year: 2013-14 Sugam Vanijya Holding P. Ltd., Vs DCIT, VR Bengaluru, No.11B, Survey Circle-24(2), No.40/9, Dyvasandra Industrial Area, New Delhi. 2nd Stage, KR Puram Hobli, Bengaluru. PAN: AAACS1883J (Appellant) (Respondent) Assessee by : Shri Deepak Chopra, Shri Kanchan Kaushal, CAs & Shri Harpreet Ajmani, Advocate Revenue by : Shri S.S. Rana, CIT, DR Date of Hearing : 07.05.2019 Date of Pronouncement : 26.07.2019 ORDER PER R.K. PANDA, AM: This appeal filed…

Sunland Alloys, Delhi vs. ACIT, New Delhi

Bench: Hon’Ble, Shri G.D. Agrawal & Shri Kuldip Singh

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘E’ : NEW DELHI) BEFORE HON’BLE VICE PRESIDENT, SHRI G.D. AGRAWAL and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.1748/Del./2016 (ASSESSMENT YEAR : 2011-12) M/s. Sunland Alloys, vs. JCIT, Range 39, A – 49/1, Wazirpur Indl. Area, (now ACIT, Circle 36(1)), Delhi – 110 052. New Delhi. (PAN :AAXFS1913K) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Sudhir Kumar, CA Shri Achin Garg, Advocate REVENUE BY : Smt. Rinku Singh, Senior DR Date of Hearing : 15.05.2019 Date of Order : 29 .05.2019 O R D E R PER KULDIP SINGH, JUDICIAL MEMBER : Appellant, M/s. Sunland Alloys…

ACIT, Moradabad vs. M/S. Jubilant Organosyes Ltd., Uttar Pradesh

The appeal is dismissed

Bench: Smt Beena A. Pillai & Shri Prashant Maharishi

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”: NEW DELHI BEFORE SMT BEENA A. PILLAI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Assessment Year ITA No of AO ITA NO of Assessee 2000-01 NA 4410/Del/2003 2001-02 3426/Del/2003 NA 2002-03 1308/Del/2006 1271/Del/2006 2003-04 NA 2815/Del/2008 2004-05 3104/del/2008 3242/Del/2008 2005-06 3920/Del/2009 3724/ Del/2009 2006-07 3314/Del/2010 3393/Del/2010 2007-08 2479/Del/2011 2596/Del/2011 2008-09 4975/del/2012 4793/Del/2012 The Addl. Commissioner of Jubilant Life sciences Vs. Income Tax Limited & Formerly known as The Assistant Commissioner of M/s.…

ACIT, Moradabad vs. M/S Jubliant Organosys Ltd., Uttar Pradesh

The appeal is dismissed

Bench: Smt Beena A. Pillai & Shri Prashant Maharishi

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”: NEW DELHI BEFORE SMT BEENA A. PILLAI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Assessment Year ITA No of AO ITA NO of Assessee 2000-01 NA 4410/Del/2003 2001-02 3426/Del/2003 NA 2002-03 1308/Del/2006 1271/Del/2006 2003-04 NA 2815/Del/2008 2004-05 3104/del/2008 3242/Del/2008 2005-06 3920/Del/2009 3724/ Del/2009 2006-07 3314/Del/2010 3393/Del/2010 2007-08 2479/Del/2011 2596/Del/2011 2008-09 4975/del/2012 4793/Del/2012 The Addl. Commissioner of Jubilant Life sciences Vs. Income Tax Limited & Formerly known as The Assistant Commissioner of M/s.…

Jubilant Organosys Ltd., Noida vs. Addl. CIT, Moradabad

The appeal is dismissed

Bench: Smt Beena A. Pillai & Shri Prashant Maharishi

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”: NEW DELHI BEFORE SMT BEENA A. PILLAI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Assessment Year ITA No of AO ITA NO of Assessee 2000-01 NA 4410/Del/2003 2001-02 3426/Del/2003 NA 2002-03 1308/Del/2006 1271/Del/2006 2003-04 NA 2815/Del/2008 2004-05 3104/del/2008 3242/Del/2008 2005-06 3724/ Del/2009 3920/Del/2009 2006-07 3314/Del/2010 3393/Del/2010 2007-08 2497/Del/2011 2596/Del/2011 2008-09 4975/del/2012 4793/Del/2012 The Addl. Commissioner of Jubilant Life sciences Vs. Income Tax Limited & Formerly known as The Assistant Commissioner of M/s.…

Xl India Business Services Pvt. Ltd., New Delhi vs. Addl. CIT, New Delhi

In the result, appeal of the assessee is allowed for statistical purposes

Bench: Shri Bhavnesh Saini & Shri O.P. Kantassessment Year: 2011-12 M/S. Xl India Business Vs. Addl. Cit, Services Pvt. Ltd., Special Range-9, New Delhi Ff-101, Building No. G-11, Sarines Sonia Sadan, Community Centre, Vikas Puri, New Delhi Pan :Aaacx0309A (Appellant) (Respondent) & S.A. No.16/Del/2019 [Arising Out Of Ita No.2145/Del/2017] Assessment Year: 2011-12 M/S. Xl India Business Vs. Addl. Cit, Services Pvt. Ltd., Special Range-9, New Delhi Ff-101, Building No. G-11, Sarines Sonia Sadan, Community Centre, Vikas Puri, New Delhi Pan :Aaacx0309A (Appellant) (Respondent)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: “G”, NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER Assessment Year: 2011-12 M/s. XL India Business Vs. Addl. CIT, Services Pvt. Ltd., Special Range-9, New Delhi FF-101, Building No. G-11, Sarines Sonia Sadan, Community Centre, Vikas Puri, New Delhi PAN :AAACX0309A (Appellant) (Respondent) And S.A. No.16/Del/2019 [Arising out of ITA No.2145/Del/2017] Assessment Year: 2011-12 M/s. XL India Business Vs. Addl. CIT, Services Pvt. Ltd., Special Range-9, New Delhi FF-101, Building No. G-11, Sarines Sonia Sadan, Community Cent…

DCIT, New Delhi vs. M/S Sharp Menthol India Ltd., Delhi

Appeal is partly allowed for statistical purpose

Bench: Shri R. K. Panda & Ms Suchitra Kamblesharp Mint Ltd. Vs Dcit (Formerly Known As Sharp Menthol Central Circle-22 India Ltd. & Thereafter As Sharp New Delhi Global Ltd.) 1St Floor, Sagar Entre, Plot No. 9, Gujranwalan Town New Delhi- 110009 (Appellant) (Respondent) Dcit Vs Sharp Mint Ltd. Central Circle-22 1St Floor, Sagar Entre, New Delhi Plot No. 9, Gujranwalan Town New Delhi- 110009 (Appellant) (Respondent)

…DELHI BENCH: ‘G’ NEW DELHI BEFORE SHRI R. K. PANDA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER Sharp Mint Ltd. Vs DCIT (Formerly known as Sharp Menthol Central Circle-22 India Ltd. and thereafter as Sharp New Delhi Global Ltd.) 1st Floor, Sagar Entre, Plot No. 9, Gujranwalan Town New Delhi- 110009 (APPELLANT) (RESPONDENT) DCIT Vs Sharp Mint Ltd. Central Circle-22 1st Floor, Sagar Entre, New Delhi Plot No. 9, Gujranwalan Town New Delhi- 110009 (APPELLANT) (RESPONDENT) C.O No. 230/Del/2009 ( A.Y 2003-04) Sharp Mint Ltd. Vs DCIT (Formerly known as Sharp Menthol Central Circle-22 India Ltd. and t…

Sharp Menthol India Ltd., New Delhi vs. DCIT, New Delhi

Appeal is partly allowed for statistical purpose

Bench: Shri R. K. Panda & Ms Suchitra Kamblesharp Mint Ltd. Vs Dcit (Formerly Known As Sharp Menthol Central Circle-22 India Ltd. & Thereafter As Sharp New Delhi Global Ltd.) 1St Floor, Sagar Entre, Plot No. 9, Gujranwalan Town New Delhi- 110009 (Appellant) (Respondent) Dcit Vs Sharp Mint Ltd. Central Circle-22 1St Floor, Sagar Entre, New Delhi Plot No. 9, Gujranwalan Town New Delhi- 110009 (Appellant) (Respondent)

…DELHI BENCH: ‘G’ NEW DELHI BEFORE SHRI R. K. PANDA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER Sharp Mint Ltd. Vs DCIT (Formerly known as Sharp Menthol Central Circle-22 India Ltd. and thereafter as Sharp New Delhi Global Ltd.) 1st Floor, Sagar Entre, Plot No. 9, Gujranwalan Town New Delhi- 110009 (APPELLANT) (RESPONDENT) DCIT Vs Sharp Mint Ltd. Central Circle-22 1st Floor, Sagar Entre, New Delhi Plot No. 9, Gujranwalan Town New Delhi- 110009 (APPELLANT) (RESPONDENT) C.O No. 230/Del/2009 ( A.Y 2003-04) Sharp Mint Ltd. Vs DCIT (Formerly known as Sharp Menthol Central Circle-22 India Ltd. and t…

Sharp Menthol India Ltd., New Delhi vs. DCIT, New Delhi

Appeal is partly allowed for statistical purpose

Bench: Shri R. K. Panda & Ms Suchitra Kamblesharp Mint Ltd. Vs Dcit (Formerly Known As Sharp Menthol Central Circle-22 India Ltd. & Thereafter As Sharp New Delhi Global Ltd.) 1St Floor, Sagar Entre, Plot No. 9, Gujranwalan Town New Delhi- 110009 (Appellant) (Respondent) Dcit Vs Sharp Mint Ltd. Central Circle-22 1St Floor, Sagar Entre, New Delhi Plot No. 9, Gujranwalan Town New Delhi- 110009 (Appellant) (Respondent)

…DELHI BENCH: ‘G’ NEW DELHI BEFORE SHRI R. K. PANDA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER Sharp Mint Ltd. Vs DCIT (Formerly known as Sharp Menthol Central Circle-22 India Ltd. and thereafter as Sharp New Delhi Global Ltd.) 1st Floor, Sagar Entre, Plot No. 9, Gujranwalan Town New Delhi- 110009 (APPELLANT) (RESPONDENT) DCIT Vs Sharp Mint Ltd. Central Circle-22 1st Floor, Sagar Entre, New Delhi Plot No. 9, Gujranwalan Town New Delhi- 110009 (APPELLANT) (RESPONDENT) C.O No. 230/Del/2009 ( A.Y 2003-04) Sharp Mint Ltd. Vs DCIT (Formerly known as Sharp Menthol Central Circle-22 India Ltd. and t…

ACIT, New Delhi vs. M/S. L.T. Overseas Ltd., New Delhi

In the result, the appeal of the Revenue is dismissed

Bench: Shri B.P. Jain & Shri Sudhanshu Srivastava

…ities for the purpose of making export sales and hence the interest income should qualify as part of business profits of the assessee. The ld. DR, while opposing the submissions of the assessee, has sought to rely upon the decision CIT vs. Jyoti apparels (208 166 Taxmann 343 Delhi) and CIT vs. Mereena creations (2010 189 Taxmann 71). We find that this issue has been answered on favour of assessee by subsequent decision of Delhi High court in the case of Riviera Home furnishing vs. CIT (2016 237 Taxmann 520), CIT vs. Universal precision screws (ITA No 392/2015) and CIT vs. Hritnik exports Pvt. ltd (ITA No 219 and…

ACIT, New Delhi vs. M/S. L.T. Overseas Ltd., New Delhi

In the result, the appeal of the Revenue is dismissed

Bench: Shri B.P. Jain & Shri Sudhanshu Srivastava

…ities for the purpose of making export sales and hence the interest income should qualify as part of business profits of the assessee. The ld. DR, while opposing the submissions of the assessee, has sought to rely upon the decision CIT vs. Jyoti apparels (208 166 Taxmann 343 Delhi) and CIT vs. Mereena creations (2010 189 Taxmann 71). We find that this issue has been answered on favour of assessee by subsequent decision of Delhi High court in the case of Riviera Home furnishing vs. CIT (2016 237 Taxmann 520), CIT vs. Universal precision screws (ITA No 392/2015) and CIT vs. Hritnik exports Pvt. ltd (ITA No 219 and…

L T Overseas Ltd., Gurgaon vs. CIT (Appeals)- VII, New Delhi

In the result, the appeal of the Revenue is dismissed

Bench: Shri B.P. Jain & Shri Sudhanshu Srivastava

…ities for the purpose of making export sales and hence the interest income should qualify as part of business profits of the assessee. The ld. DR, while opposing the submissions of the assessee, has sought to rely upon the decision CIT vs. Jyoti apparels (208 166 Taxmann 343 Delhi) and CIT vs. Mereena creations (2010 189 Taxmann 71). We find that this issue has been answered on favour of assessee by subsequent decision of Delhi High court in the case of Riviera Home furnishing vs. CIT (2016 237 Taxmann 520), CIT vs. Universal precision screws (ITA No 392/2015) and CIT vs. Hritnik exports Pvt. ltd (ITA No 219 and…