CIT v. Kamdhenu Steel & Alloys Ltd.

361 ITR 220High Court2014#233 most cited

What is CIT v. Kamdhenu Steel & Alloys Ltd. authority for?

When making an addition under section 68, the creditworthiness or financial strength of an investor contributing share capital or share application money can be proved by producing their bank statements showing sufficient balance for the investment. The Supreme Court dismissed the SLP against this decision.

328

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2013 to 2026.

Also referred to as

CIT v. Kamdhenu Steel & Alloys Ltd. · Section 68 · creditworthiness of creditor · share application money · share capital · bank statement as proof · financial strength of investor · unexplained cash credit · addition under section 68

Also reported as

248 CTR 3319 Taxmann.com 2668 DTR 38

Sections most often in play

Section 147Section 68Section 143(3)Section 148Section 131Section 133(6)Section 142(1)Section 143(2)

Issues it is cited on

share capital and share premiumsource of sourcepaper companycreditworthiness of the creditorsection 31live linksection 251(2)share application moneyaddition u/s 68section 251(1)(a)entry operatoradmission of additional evidence

Judgments citing CIT v. Kamdhenu Steel & Alloys Ltd.

ACIT, New Delhi vs. M/S. Bbn Transportation Pvt. Ltd., New Delhi

Appeals are dismissed in favour of the

ITA 6176/DEL/2013[2008-09]Status: DisposedITAT Delhi15 Jul 2021AY 2008-09
Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’: NEW DELHI (Through Video Conferencing) BEFORE, SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.A No.6174/Del/2013 (ASSESSMENT YEAR 2009-10) Asst.CIT M/s Sur Buildcon Central Circle-13, Pvt. Ltd. New Delhi. Vs. 315, 3rd Floor E-Block International Trade Tower, Nehru Place New Delhi. PAN-AALCF 7467F (Appellant) (Respondent) C.O. No.258/Del/2015 Arising out of ITA No.6174/Del/2013 (ASSESSMENT YEAR 2009-10) M/s Sur Buildcon Pvt. Dy. CIT Ltd. Central Circle-13, 315, 3rd Floor Vs. New Delhi. E-Block Internati…

ACIT, New Delhi vs. M/S. Sur Buildcon Pvt. Ltd., New Delhi

Appeals are dismissed in favour of the

ITA 6174/DEL/2013[2009-10]Status: DisposedITAT Delhi15 Jul 2021AY 2009-10
Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’: NEW DELHI (Through Video Conferencing) BEFORE, SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.A No.6174/Del/2013 (ASSESSMENT YEAR 2009-10) Asst.CIT M/s Sur Buildcon Central Circle-13, Pvt. Ltd. New Delhi. Vs. 315, 3rd Floor E-Block International Trade Tower, Nehru Place New Delhi. PAN-AALCF 7467F (Appellant) (Respondent) C.O. No.258/Del/2015 Arising out of ITA No.6174/Del/2013 (ASSESSMENT YEAR 2009-10) M/s Sur Buildcon Pvt. Dy. CIT Ltd. Central Circle-13, 315, 3rd Floor Vs. New Delhi. E-Block Internati…

ACIT, CC- 15, New Delhi vs. M/S. Brahmaputra Realtors (P) Ltd., New Delhi

In the result, the appeal filed by the Revenue is

ITA 3911/DEL/2017[2012-13]Status: DisposedITAT Delhi30 Jun 2021AY 2012-13

Bench: Shri R.K. Panda & Shri K.N. Chary[Assessment Year: 2012-13]

Section 133(6)Section 143(3)

…so relied on the following decisions:- i. CIT vs Winstral Petrochemcials (P) Ltd. 330 ITR 603 ii. CIT vs Dataware (P) Ltd. in ITA No.263/2011(Cal) iii. Pr. CIT vs Chain House International (P) Ltd. 262 Taxman 207 (SC) iv. CIT vs Kamdhenu Steels & Alloys Ltd. 361 ITR 220 (Del.) v. Moti Adhesives (P) Ltd. vs ITO in vi. Prabhatam Advertising (P) Ltd. vs ACIT in ITA No.5798/Del/2014 vii. DCUIT vs ATC Realtors (P) Ltd. 108 taxmann.com 383(Gua) 16. So far as the decision in the case of PCIT vs NRA Iron & Steel (P.) Ltd. (Supra) is concerned, the learned counsel for the assessee submitted that this decision is disting…

Baljit Kaur, Hyderabad vs. Dy. Commissioner of Income Tax, Circle-16(2), Hyderabad

In the result, appeal of the assessee is allowed

ITA 231/HYD/2020[2011-12]Status: DisposedITAT Hyderabad25 Jun 2021AY 2011-12

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahuassessment Year: 2011-12 Baljit Kaur, Hyderabad. Vs. Dy. Commissioner Of Income-Tax, Pan – Ajxpk 8087H Circle – 16(2), Hyderabad. (Appellant) (Respondent) Assessee By: Shri P. Murali Mohan Rao Revenue By: Shri Rohit Mujumdar Date Of Hearing: 10/06/2021 Date Of Pronouncement: 28/06/2021

For Appellant: Shri P. Murali Mohan RaoFor Respondent: Shri Rohit Mujumdar
Section 143(1)Section 143(3)Section 144Section 147Section 148Section 68

….)(HC) 5. CIT Vs. Meenakshi Oversea's Pvt Ltd (2017) 395 ITR 677(Del) (HC) 6. CIT vs. Fair Invest Ltd. (2013) 357 ITR 146 (DeI.)(HC) 7. Sarthak Securities Co. (p.) Ltd. vs. ITO (2010) 329 ITR 110.” 7.1 In the case of CIT v, Kamdhenu Steel & Alloys Ltd. (2012) 248 CTR 33 (Delhi)(High Court), the Hon’ble Delhi High Court held as under: :- 6 -: Baljit Kaur, Hyd. “17. Even in the instant case, it is projected by the Revenue that the Directorate of Income Tax (Investigation) had purportedly found such a racket of floating bogus companies with sole purpose of landing entries. But, it is unfortunate that all this exer…

ACIT Central Circle 3(2), Chennai vs. Cmg Steels Pvt. Ltd., Chennai

ITA 1985/CHNY/2017[2011-12]Status: DisposedITAT Chennai09 Jun 2021AY 2011-12

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./Ita No.: 1985/Chny/2017 िनधा"रण वष" / Assessment Year: 2011-12 The Asst. Commissioner Of M/S. Cmg Steels Pvt. Ltd., Income Tax, V. No.8, Elanthanur, Central Circle – 3(2), Ponneri High Road, Chennai – 34. Chennai – 600 103. Pan: Aadcc 7579C (अपीलाथ"/Appellant) (""यथ"/Respondent) & Co No.: 155/Chny/2017 (In Ita No.1985/Chny/2017) िनधा"रण वष" / Assessment Year: 2011-12 M/S. Cmg Steels Pvt. Ltd., The Asst. Commissioner Of Income Tax, V. No.8, Elanthanur, Central Circle – 3(2), Ponneri High Road, Chennai – 34. Chennai – 600 103. Pan: Aadcc 7579C (अपीलाथ"/Appellant) (""यथ"/Respondent) राज" की ओर से /Revenue By : Shri S. Bharath, Cit "नधा"रती क" ओर से/Assessee By : Shri T. Banusekar, Advocate सुनवाई क" तार"ख/Date Of Hearing : 25.03.2021 घोषणा क" तार"ख/Date Of Pronouncement : 09.06.2021

For Appellant: Shri T. Banusekar, AdvocateFor Respondent: Shri S. Bharath, CIT
Section 153CSection 68

…ed its findings of fact only after appreciation of evidence, no substantial question of law arose from order of Tribunal — Held, Yes. The SLP against the order of the High Court is dismissed by Apex Court. 3. In the case of M/s.Kamadenu Steel and Alloys Ltd (361 ITR 220) the Delhi High Court has considered the issue whether once adequate evidence/material is given, which would pima fade discharge burden of assessee in providing identity of shareholders, genuineness of transaction and creditworthiness of shareholder, thereafter in case such evidence is to be discarded or it is proved that it is ‘created’ evidence…

M/S Shri Shyam Sunder Infrastructure (P) Ltd., Delhi vs. ITO, New Delhi

In the result, appeal of the Assessee allowed

ITA 2106/DEL/2013[2003-04]Status: DisposedITAT Delhi19 May 2021AY 2003-04

Bench: Shri Bhavnesh Saini & Shri N.K. Billaiya

For Appellant: Shri Vinod Kumar Bindal, CAFor Respondent: Shri Prakash Dubey, Sr. DR
Section 131Section 144Section 147Section 148Section 68

…o reason for the authorities below to make any addition against the assessee. In support of our contention, we rely upon the following decisions. 10.2. Decision of Hon’ble jurisdictional High Court in the case of CIT vs. Kamdhenu Steel and Alloys Ltd., &Ors. 361 ITR 220 (Del.) in which it was held as under : “Once adequate evidence/material is given, which would prima facie discharge the burden of the assessee in proving the identity of shareholders, genuineness of the transaction and creditworthiness of the shareholders, thereafter in case such evidence is to be discarded or it is proved that it has “created”…

Rajesh Gupta (HUF), New Delhi vs. ITO Ward - 31(4), New Delhi

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

ITA 5712/DEL/2019[2011-12]Status: DisposedITAT Delhi19 Apr 2021AY 2011-12

Bench: Shri R.K. Pandaassessment Year : 2011-12 Rajesh Gupta Huf, Vs. Ito, C/O-Raj Kumar & Associates, Ward-31(4), Chartered Accountants, R. No.1209, Civic Centre, L-7A (Lgf), South Extension New Delhi-110002 Part-Ii, New Delhi-110049 Pan-Aaghr9262M

For Appellant: Sh. Raj Kumar, CAFor Respondent: Sh. Farat Khan, Sr. DR
Section 143(1)Section 147Section 148

…nt which is not valid in law. He submitted that when the reopening is based on wrong appreciation of facts, such reopening is held to be invalid in view of the decision of the Hon’ble Delhi High Court in the case of CIT vs Kamdhenu Steel & Alloys reported in 248 CTR 33(Del.), in the case of CIT vs Sh. Atul Jain and Vinit Jain reported in 292 ITR 383(Del.) and in the case of Pr. CIT vs Rmg Polyvinyl (I) Ltd. reported in 396 ITR 5(Del.). 7. The learned counsel for the assessee submitted that as per notice u/s 148, the case of the assessee was reopened after getting approval from the Pr.CIT-11, New Delhi. The a…

DCIT 8(2)(1), Mumbai vs. Shradha Tradelinks P. Ltd, Mumbai

ITA 656/MUM/2016[2008-09]Status: DisposedITAT Mumbai08 Apr 2021AY 2008-09

Bench: Shri Shamim Yahya () & Shri Ravish Sood () Deputy Commissioner Of M/S Shradha Tradelinks Income Tax-8(2)(1), Vs. Pvt. Ltd., 1108, Dalamal Aayakar Bhavan, Room Tower, Free Press No. 624, M.K. Road, Journal Marg, Mumbai – 400 020 Nariman Point, Mumbai – 400 021 Pan No. Aafcs1489R (Assessee) (Revenue) C.O No.323/Mum/2017 (Arising Out Of Ita No. 656/Mum/2016) (Assessment Year: 2008-09) M/S Shradha Tradelinks Deputy Commissioner Of Pvt. Ltd. Vs. Income Tax, Circle 7(2), 1108, Dalamal Tower, Aayakar Bhavan, Free Press Journal Marg, Mumbai – 400 020 Nariman Point, Mumbai – 400 021 Pan No. Aafcs1489R (Assessee) (Revenue) Assessee By : Shri Paresh Shaparia, A.R Revenue By : Shri R. Manjunatha Swamy, Cit D.R Date Of Hearing : 13/01/2021 Date Of Pronouncement : 08/04/2021

For Appellant: Shri Paresh Shaparia, A.RFor Respondent: Shri R. Manjunatha Swamy, CIT D.R
Section 132Section 143(3)Section 147

…reasons for initiating reassessment proceedings in the absence of anything to show that the A.O had independently applied his mind to arrive at a belief that income has escaped assessment. Also in the case of CIT Vs. Kamdhenu Steel & Alloys Ltd. & Ors. (2014) 361 ITR 220 (Del), it was observed by the High Court that where the A.O had acted mechanically on the information supplied by the Directorate of IT(Inv.) about the alleged bogus/accommodation entries provided by certain individuals/companies without applying his own mind, he was not justified in invoking his jurisdiction under Sec. 147 of the Act. 14. In the…

ITO, New Delhi vs. M/S. Arizona Venutres Pvt. Ltd., New Delhi

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

ITA 1428/DEL/2016[2012-13]Status: DisposedITAT Delhi26 Mar 2021AY 2012-13

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: Shri Satpal Gulati, CIT-DRFor Respondent: Shri Rakesh Joshi, CA
Section 139(1)Section 143(1)Section 143(2)Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.As. No.1428/DEL/2016 Assessment Year 2012-13 ITO, Ward-3(2), v. M/s. Arizona Ventures Pvt. New Delhi. Ltd., Flat No.211, 2nd Floor, Hemkunt Chamber, 89, Nehru Place, New Delhi. TAN/PAN: AADCD6391B (Appellant) (Respondent) Assessment Year 2012-13 ITO, Ward-3(2), v. M/s. Arizona Global Services New Delhi. Pvt. Ltd., Flat No.211, 2nd Floor, Hemkunt Chamber, 89, Nehru Place, New Delhi. TAN/PAN: AADCD7117M (Appellant) (Respondent) Appellant by: Shri Satpal Gulati…

The ACIT-5(1), Indore vs. M/S. Sunderdeep Construction Pvt. Ltd., Indore

In the result all the grounds raised by the Revenue are

ITA 380/IND/2017[2012-13]Status: DisposedITAT Indore25 Mar 2021AY 2012-13

Bench: Hon’Ble Kul Bharat & Hon’Ble Manish Boradassessment Year 2012-13

Section 143(2)Section 143(3)Section 40A(3)Section 41(1)(a)Section 68

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE KUL BHARAT, JUDICIAL MEMBER AND HON’BLE MANISH BORAD, ACCOUNTANT MEMBER Assessment Year 2012-13 ACIT-5(1), Indore : Revenue V/s M/s Sunderdeep Construction Pvt. Ltd, 35-A, Dindayal Upadhyay Nagar, Indore : Respondent PAN : AAACU2189B Revenue by Shri Harshit Bari, Sr. DR Assessee by S/Shri Girish Agrawal, Vijay Bansal & Ms. Nisha Lahoti, ARs Date of Hearing 08.03.2021 Date of Pronouncement 25.03.2021 O R D E R PER MANISH BORAD, A.M The above captioned appeals filed at the instance of the Revenue…

Kasper Information Technology Pvt. Ltd., New Delhi vs. ITO Ward-14(2), New Delhi

ITA 9357/DEL/2019[2012-13]Status: DisposedITAT Delhi18 Mar 2021AY 2012-13

Bench: Shri Amit Shukla & Shri Prashant Maharishi

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.A. No.4691/DEL/2016 Assessment Year 2012-13 Income Tax Officer, v. M/s. Angel Cement Pvt. Ltd., Ward-2(4), 58, 1st Floor, Jaipuria New Delhi. Enclave, Kaushambi, Ghaziabad. TAN/PAN: AAHCA6602J (Appellant) (Respondent) I.T.As. No.5974/DEL/2017 & 6401/DEL/2017 Assessment Years 2012-13 & 2014-15 Income Tax Officer, v. M/s. Delight Resorts Pvt. Ward-7(1), Ltd., New Delhi. F-1-200/13, Sector-3A, Vaishali, Ghaziabad. TAN/PAN: AAACE0061C (Appellant) (Respondent) I…

ITO Ward - 14(2), New Delhi vs. Kasper Information Technology Pvt Ltd, New Delhi

ITA 9287/DEL/2019[2012-13]Status: DisposedITAT Delhi18 Mar 2021AY 2012-13

Bench: Shri Amit Shukla & Shri Prashant Maharishi

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.A. No.4691/DEL/2016 Assessment Year 2012-13 Income Tax Officer, v. M/s. Angel Cement Pvt. Ltd., Ward-2(4), 58, 1st Floor, Jaipuria New Delhi. Enclave, Kaushambi, Ghaziabad. TAN/PAN: AAHCA6602J (Appellant) (Respondent) I.T.As. No.5974/DEL/2017 & 6401/DEL/2017 Assessment Years 2012-13 & 2014-15 Income Tax Officer, v. M/s. Delight Resorts Pvt. Ward-7(1), Ltd., New Delhi. F-1-200/13, Sector-3A, Vaishali, Ghaziabad. TAN/PAN: AAACE0061C (Appellant) (Respondent) I…

ITO Ward - 13(3), New Delhi vs. Jingle Bells Aluminium Pvt. Ltd., New Delhi

ITA 5527/DEL/2019[2012-13]Status: DisposedITAT Delhi18 Mar 2021AY 2012-13

Bench: Shri Amit Shukla & Shri Prashant Maharishi

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.A. No.4691/DEL/2016 Assessment Year 2012-13 Income Tax Officer, v. M/s. Angel Cement Pvt. Ltd., Ward-2(4), 58, 1st Floor, Jaipuria New Delhi. Enclave, Kaushambi, Ghaziabad. TAN/PAN: AAHCA6602J (Appellant) (Respondent) I.T.As. No.5974/DEL/2017 & 6401/DEL/2017 Assessment Years 2012-13 & 2014-15 Income Tax Officer, v. M/s. Delight Resorts Pvt. Ward-7(1), Ltd., New Delhi. F-1-200/13, Sector-3A, Vaishali, Ghaziabad. TAN/PAN: AAACE0061C (Appellant) (Respondent) I…

Jingle Bells Aluminium, New Delhi vs. ITO Ward - 13(3), New Delhi

ITA 5397/DEL/2019[2012-13]Status: DisposedITAT Delhi18 Mar 2021AY 2012-13

Bench: Shri Amit Shukla & Shri Prashant Maharishi

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.A. No.4691/DEL/2016 Assessment Year 2012-13 Income Tax Officer, v. M/s. Angel Cement Pvt. Ltd., Ward-2(4), 58, 1st Floor, Jaipuria New Delhi. Enclave, Kaushambi, Ghaziabad. TAN/PAN: AAHCA6602J (Appellant) (Respondent) I.T.As. No.5974/DEL/2017 & 6401/DEL/2017 Assessment Years 2012-13 & 2014-15 Income Tax Officer, v. M/s. Delight Resorts Pvt. Ward-7(1), Ltd., New Delhi. F-1-200/13, Sector-3A, Vaishali, Ghaziabad. TAN/PAN: AAACE0061C (Appellant) (Respondent) I…

Kasper Information Technology P.Ltd, New Delhi vs. ITO, Ward-14(2), New Delhi

ITA 510/DEL/2019[2013-14]Status: DisposedITAT Delhi18 Mar 2021AY 2013-14

Bench: Shri Amit Shukla & Shri Prashant Maharishi

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.A. No.4691/DEL/2016 Assessment Year 2012-13 Income Tax Officer, v. M/s. Angel Cement Pvt. Ltd., Ward-2(4), 58, 1st Floor, Jaipuria New Delhi. Enclave, Kaushambi, Ghaziabad. TAN/PAN: AAHCA6602J (Appellant) (Respondent) I.T.As. No.5974/DEL/2017 & 6401/DEL/2017 Assessment Years 2012-13 & 2014-15 Income Tax Officer, v. M/s. Delight Resorts Pvt. Ward-7(1), Ltd., New Delhi. F-1-200/13, Sector-3A, Vaishali, Ghaziabad. TAN/PAN: AAACE0061C (Appellant) (Respondent) I…

Landsky Real Estates P.Ltd, New Delhi vs. ITO, Ward-15(1), New Delhi

ITA 509/DEL/2019[2013-14]Status: DisposedITAT Delhi18 Mar 2021AY 2013-14

Bench: Shri Amit Shukla & Shri Prashant Maharishi

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.A. No.4691/DEL/2016 Assessment Year 2012-13 Income Tax Officer, v. M/s. Angel Cement Pvt. Ltd., Ward-2(4), 58, 1st Floor, Jaipuria New Delhi. Enclave, Kaushambi, Ghaziabad. TAN/PAN: AAHCA6602J (Appellant) (Respondent) I.T.As. No.5974/DEL/2017 & 6401/DEL/2017 Assessment Years 2012-13 & 2014-15 Income Tax Officer, v. M/s. Delight Resorts Pvt. Ward-7(1), Ltd., New Delhi. F-1-200/13, Sector-3A, Vaishali, Ghaziabad. TAN/PAN: AAACE0061C (Appellant) (Respondent) I…

ITO, Ward-7(1), New Delhi vs. Delight Resorts P.Ltd, Ghaziabad

ITA 6401/DEL/2017[2014-15]Status: DisposedITAT Delhi18 Mar 2021AY 2014-15

Bench: Shri Amit Shukla & Shri Prashant Maharishi

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.A. No.4691/DEL/2016 Assessment Year 2012-13 Income Tax Officer, v. M/s. Angel Cement Pvt. Ltd., Ward-2(4), 58, 1st Floor, Jaipuria New Delhi. Enclave, Kaushambi, Ghaziabad. TAN/PAN: AAHCA6602J (Appellant) (Respondent) I.T.As. No.5974/DEL/2017 & 6401/DEL/2017 Assessment Years 2012-13 & 2014-15 Income Tax Officer, v. M/s. Delight Resorts Pvt. Ward-7(1), Ltd., New Delhi. F-1-200/13, Sector-3A, Vaishali, Ghaziabad. TAN/PAN: AAACE0061C (Appellant) (Respondent) I…

ITO, Ward-7(1), New Delhi vs. Delight Resorts P.Ltd, New Delhi

ITA 5974/DEL/2017[2012-13]Status: DisposedITAT Delhi18 Mar 2021AY 2012-13

Bench: Shri Amit Shukla & Shri Prashant Maharishi

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.A. No.4691/DEL/2016 Assessment Year 2012-13 Income Tax Officer, v. M/s. Angel Cement Pvt. Ltd., Ward-2(4), 58, 1st Floor, Jaipuria New Delhi. Enclave, Kaushambi, Ghaziabad. TAN/PAN: AAHCA6602J (Appellant) (Respondent) I.T.As. No.5974/DEL/2017 & 6401/DEL/2017 Assessment Years 2012-13 & 2014-15 Income Tax Officer, v. M/s. Delight Resorts Pvt. Ward-7(1), Ltd., New Delhi. F-1-200/13, Sector-3A, Vaishali, Ghaziabad. TAN/PAN: AAACE0061C (Appellant) (Respondent) I…

M/S Globus Real Infra Pvt. Ltd., New Delhi vs. DCIT, New Delhi

ITA 2920/DEL/2017[2013-14]Status: DisposedITAT Delhi18 Mar 2021AY 2013-14

Bench: Shri Amit Shukla & Shri Prashant Maharishi

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.A. No.4691/DEL/2016 Assessment Year 2012-13 Income Tax Officer, v. M/s. Angel Cement Pvt. Ltd., Ward-2(4), 58, 1st Floor, Jaipuria New Delhi. Enclave, Kaushambi, Ghaziabad. TAN/PAN: AAHCA6602J (Appellant) (Respondent) I.T.As. No.5974/DEL/2017 & 6401/DEL/2017 Assessment Years 2012-13 & 2014-15 Income Tax Officer, v. M/s. Delight Resorts Pvt. Ward-7(1), Ltd., New Delhi. F-1-200/13, Sector-3A, Vaishali, Ghaziabad. TAN/PAN: AAACE0061C (Appellant) (Respondent) I…

ACIT, New Delhi vs. M/S. Star Light Consumer Electronics Pvt. Ltd., New Delhi

ITA 6070/DEL/2016[2012-13]Status: DisposedITAT Delhi18 Mar 2021AY 2012-13

Bench: Shri Amit Shukla & Shri Prashant Maharishi

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.A. No.4691/DEL/2016 Assessment Year 2012-13 Income Tax Officer, v. M/s. Angel Cement Pvt. Ltd., Ward-2(4), 58, 1st Floor, Jaipuria New Delhi. Enclave, Kaushambi, Ghaziabad. TAN/PAN: AAHCA6602J (Appellant) (Respondent) I.T.As. No.5974/DEL/2017 & 6401/DEL/2017 Assessment Years 2012-13 & 2014-15 Income Tax Officer, v. M/s. Delight Resorts Pvt. Ward-7(1), Ltd., New Delhi. F-1-200/13, Sector-3A, Vaishali, Ghaziabad. TAN/PAN: AAACE0061C (Appellant) (Respondent) I…