CIT v. Maulikkumar K. Shah

307 ITR 137High Court2008#586 most cited

What is CIT v. Maulikkumar K. Shah authority for?

Additions on account of on-money receipts cannot be justified solely based on loose papers or 'sauda-chithis' without evidence of actual payment or a clear indication of a completed transaction within those documents.

166

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2012 to 2026.

Also referred to as

CIT v. Maulikkumar K. Shah · on-money · loose papers · sauda-chitthi · addition · evidence of payment · section 292C · section 132(4a) · dumb documents

Sections most often in play

Section 132Section 115BBESection 132(4)Section 143(3)Section 292CSection 153ASection 132(4A)Section 142(1)

Issues it is cited on

on money receiptsection 132(4a)dumb documentspeak credit theorysection 292con-moneythird party informationloose paperssection 69bcircle ratesection 34section 158bb

Judgments citing CIT v. Maulikkumar K. Shah

The ACIT, Central Circle-1, Rajkot vs. Shri Bhovan P. Rangani, Rajkot

ITA 37/RJT/2021[2012-13]Status: DisposedITAT Rajkot16 Nov 2023AY 2012-13

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./I.T.A. No. 22/Rjt/2021 ("नधा"रण वष" / Assessment Year : 2012-13) Assistant Commissioner Smt. Bhavnaben बनाम/ Of Income-Tax Bhovanbhai Rangani Vs. Central Circle-1, Rajkot 701, Ratrani Tower, Nr. Bhaktidham Temple, Panchvati Main Road, Rajkot-05 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abupr5242C .. (अपीलाथ"/Appellant) (""यथ" / Respondent) & आयकर अपील सं./I.T.A. No. 23/Rjt/2021 ("नधा"रण वष" / Assessment Year : 2012-13) Assistant Commissioner Shri Bhupendra Trikamji बनाम/ Of Income-Tax Panchani Vs. Central Circle-1, Rajkot 11-A, “Akashdeep”, Sai Nagar Society, B/H. Ramdham Kalawad Road, Rajkot-360007 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abjpp7612B .. (अपीलाथ"/Appellant) (""यथ" / Respondent) & आयकर अपील सं./I.T.A. No. 24/Rjt/2021 ("नधा"रण वष" / Assessment Year : 2012-13) Assistant Commissioner बनाम/ Smt. Dimpleben

…ent made by assessee for purchase of property under consideration-Held, yes [Para 14] [In favour of assessee] (i) CBI v. V.C. Shukla 1998 taxmann.com 2155 (SC) (ii) Mahasay Ganesh Prasad v. Narendra Nath AIR 1953 SC 431 (iii) CIT v. Maulikkumar K. Shah (2008) 307 ITR 137 (Guj.) (iv) Devilal Gherilal Shah v. Dy. CIT (1995) 52 TTI (Ahd.) 618 18. Further, the appellant was never allowed cross examination of the seller of land or Shri Jawahar Mori, though requested during the assessment proceedings Therefore, addition made without allowing opportunity to cross examine any of the parties from whom the materials have b…

The ACIT, Central Circle-1, Rajkot vs. Smt. Sonal Maulesh Ukani, Rajkot

ITA 36/RJT/2021[2012-13]Status: DisposedITAT Rajkot16 Nov 2023AY 2012-13

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./I.T.A. No. 22/Rjt/2021 ("नधा"रण वष" / Assessment Year : 2012-13) Assistant Commissioner Smt. Bhavnaben बनाम/ Of Income-Tax Bhovanbhai Rangani Vs. Central Circle-1, Rajkot 701, Ratrani Tower, Nr. Bhaktidham Temple, Panchvati Main Road, Rajkot-05 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abupr5242C .. (अपीलाथ"/Appellant) (""यथ" / Respondent) & आयकर अपील सं./I.T.A. No. 23/Rjt/2021 ("नधा"रण वष" / Assessment Year : 2012-13) Assistant Commissioner Shri Bhupendra Trikamji बनाम/ Of Income-Tax Panchani Vs. Central Circle-1, Rajkot 11-A, “Akashdeep”, Sai Nagar Society, B/H. Ramdham Kalawad Road, Rajkot-360007 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abjpp7612B .. (अपीलाथ"/Appellant) (""यथ" / Respondent) & आयकर अपील सं./I.T.A. No. 24/Rjt/2021 ("नधा"रण वष" / Assessment Year : 2012-13) Assistant Commissioner बनाम/ Smt. Dimpleben

…ent made by assessee for purchase of property under consideration-Held, yes [Para 14] [In favour of assessee] (i) CBI v. V.C. Shukla 1998 taxmann.com 2155 (SC) (ii) Mahasay Ganesh Prasad v. Narendra Nath AIR 1953 SC 431 (iii) CIT v. Maulikkumar K. Shah (2008) 307 ITR 137 (Guj.) (iv) Devilal Gherilal Shah v. Dy. CIT (1995) 52 TTI (Ahd.) 618 18. Further, the appellant was never allowed cross examination of the seller of land or Shri Jawahar Mori, though requested during the assessment proceedings Therefore, addition made without allowing opportunity to cross examine any of the parties from whom the materials have b…

Asstt. Commr. of Income Tax, Central Circle-1, Rajkot vs. Smitkumar P. Kaneria, Rajkot

ITA 35/RJT/2021[2012-13]Status: DisposedITAT Rajkot16 Nov 2023AY 2012-13

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./I.T.A. No. 22/Rjt/2021 ("नधा"रण वष" / Assessment Year : 2012-13) Assistant Commissioner Smt. Bhavnaben बनाम/ Of Income-Tax Bhovanbhai Rangani Vs. Central Circle-1, Rajkot 701, Ratrani Tower, Nr. Bhaktidham Temple, Panchvati Main Road, Rajkot-05 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abupr5242C .. (अपीलाथ"/Appellant) (""यथ" / Respondent) & आयकर अपील सं./I.T.A. No. 23/Rjt/2021 ("नधा"रण वष" / Assessment Year : 2012-13) Assistant Commissioner Shri Bhupendra Trikamji बनाम/ Of Income-Tax Panchani Vs. Central Circle-1, Rajkot 11-A, “Akashdeep”, Sai Nagar Society, B/H. Ramdham Kalawad Road, Rajkot-360007 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abjpp7612B .. (अपीलाथ"/Appellant) (""यथ" / Respondent) & आयकर अपील सं./I.T.A. No. 24/Rjt/2021 ("नधा"रण वष" / Assessment Year : 2012-13) Assistant Commissioner बनाम/ Smt. Dimpleben

…ent made by assessee for purchase of property under consideration-Held, yes [Para 14] [In favour of assessee] (i) CBI v. V.C. Shukla 1998 taxmann.com 2155 (SC) (ii) Mahasay Ganesh Prasad v. Narendra Nath AIR 1953 SC 431 (iii) CIT v. Maulikkumar K. Shah (2008) 307 ITR 137 (Guj.) (iv) Devilal Gherilal Shah v. Dy. CIT (1995) 52 TTI (Ahd.) 618 18. Further, the appellant was never allowed cross examination of the seller of land or Shri Jawahar Mori, though requested during the assessment proceedings Therefore, addition made without allowing opportunity to cross examine any of the parties from whom the materials have b…

The ACIT, Central Circle-1, Rajkot vs. Smt. Bhavnaben B. Panchani, Rajkot

ITA 29/RJT/2021[2012-13]Status: DisposedITAT Rajkot16 Nov 2023AY 2012-13

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./I.T.A. No. 22/Rjt/2021 ("नधा"रण वष" / Assessment Year : 2012-13) Assistant Commissioner Smt. Bhavnaben बनाम/ Of Income-Tax Bhovanbhai Rangani Vs. Central Circle-1, Rajkot 701, Ratrani Tower, Nr. Bhaktidham Temple, Panchvati Main Road, Rajkot-05 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abupr5242C .. (अपीलाथ"/Appellant) (""यथ" / Respondent) & आयकर अपील सं./I.T.A. No. 23/Rjt/2021 ("नधा"रण वष" / Assessment Year : 2012-13) Assistant Commissioner Shri Bhupendra Trikamji बनाम/ Of Income-Tax Panchani Vs. Central Circle-1, Rajkot 11-A, “Akashdeep”, Sai Nagar Society, B/H. Ramdham Kalawad Road, Rajkot-360007 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abjpp7612B .. (अपीलाथ"/Appellant) (""यथ" / Respondent) & आयकर अपील सं./I.T.A. No. 24/Rjt/2021 ("नधा"रण वष" / Assessment Year : 2012-13) Assistant Commissioner बनाम/ Smt. Dimpleben

…ent made by assessee for purchase of property under consideration-Held, yes [Para 14] [In favour of assessee] (i) CBI v. V.C. Shukla 1998 taxmann.com 2155 (SC) (ii) Mahasay Ganesh Prasad v. Narendra Nath AIR 1953 SC 431 (iii) CIT v. Maulikkumar K. Shah (2008) 307 ITR 137 (Guj.) (iv) Devilal Gherilal Shah v. Dy. CIT (1995) 52 TTI (Ahd.) 618 18. Further, the appellant was never allowed cross examination of the seller of land or Shri Jawahar Mori, though requested during the assessment proceedings Therefore, addition made without allowing opportunity to cross examine any of the parties from whom the materials have b…

The ACIT, Central Circle-1, Rajkot vs. Smt. Panchshilaben Jawaharbhai Mori, Rajkot

ITA 28/RJT/2021[2012-13]Status: DisposedITAT Rajkot16 Nov 2023AY 2012-13

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./I.T.A. No. 22/Rjt/2021 ("नधा"रण वष" / Assessment Year : 2012-13) Assistant Commissioner Smt. Bhavnaben बनाम/ Of Income-Tax Bhovanbhai Rangani Vs. Central Circle-1, Rajkot 701, Ratrani Tower, Nr. Bhaktidham Temple, Panchvati Main Road, Rajkot-05 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abupr5242C .. (अपीलाथ"/Appellant) (""यथ" / Respondent) & आयकर अपील सं./I.T.A. No. 23/Rjt/2021 ("नधा"रण वष" / Assessment Year : 2012-13) Assistant Commissioner Shri Bhupendra Trikamji बनाम/ Of Income-Tax Panchani Vs. Central Circle-1, Rajkot 11-A, “Akashdeep”, Sai Nagar Society, B/H. Ramdham Kalawad Road, Rajkot-360007 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abjpp7612B .. (अपीलाथ"/Appellant) (""यथ" / Respondent) & आयकर अपील सं./I.T.A. No. 24/Rjt/2021 ("नधा"रण वष" / Assessment Year : 2012-13) Assistant Commissioner बनाम/ Smt. Dimpleben

…ent made by assessee for purchase of property under consideration-Held, yes [Para 14] [In favour of assessee] (i) CBI v. V.C. Shukla 1998 taxmann.com 2155 (SC) (ii) Mahasay Ganesh Prasad v. Narendra Nath AIR 1953 SC 431 (iii) CIT v. Maulikkumar K. Shah (2008) 307 ITR 137 (Guj.) (iv) Devilal Gherilal Shah v. Dy. CIT (1995) 52 TTI (Ahd.) 618 18. Further, the appellant was never allowed cross examination of the seller of land or Shri Jawahar Mori, though requested during the assessment proceedings Therefore, addition made without allowing opportunity to cross examine any of the parties from whom the materials have b…

The ACIT, Central Circle-1, Rajkot vs. Smt. Dimpleben Smitkumar Kaneria, Rajkot

ITA 24/RJT/2021[2012-13]Status: DisposedITAT Rajkot16 Nov 2023AY 2012-13

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./I.T.A. No. 22/Rjt/2021 ("नधा"रण वष" / Assessment Year : 2012-13) Assistant Commissioner Smt. Bhavnaben बनाम/ Of Income-Tax Bhovanbhai Rangani Vs. Central Circle-1, Rajkot 701, Ratrani Tower, Nr. Bhaktidham Temple, Panchvati Main Road, Rajkot-05 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abupr5242C .. (अपीलाथ"/Appellant) (""यथ" / Respondent) & आयकर अपील सं./I.T.A. No. 23/Rjt/2021 ("नधा"रण वष" / Assessment Year : 2012-13) Assistant Commissioner Shri Bhupendra Trikamji बनाम/ Of Income-Tax Panchani Vs. Central Circle-1, Rajkot 11-A, “Akashdeep”, Sai Nagar Society, B/H. Ramdham Kalawad Road, Rajkot-360007 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abjpp7612B .. (अपीलाथ"/Appellant) (""यथ" / Respondent) & आयकर अपील सं./I.T.A. No. 24/Rjt/2021 ("नधा"रण वष" / Assessment Year : 2012-13) Assistant Commissioner बनाम/ Smt. Dimpleben

…ent made by assessee for purchase of property under consideration-Held, yes [Para 14] [In favour of assessee] (i) CBI v. V.C. Shukla 1998 taxmann.com 2155 (SC) (ii) Mahasay Ganesh Prasad v. Narendra Nath AIR 1953 SC 431 (iii) CIT v. Maulikkumar K. Shah (2008) 307 ITR 137 (Guj.) (iv) Devilal Gherilal Shah v. Dy. CIT (1995) 52 TTI (Ahd.) 618 18. Further, the appellant was never allowed cross examination of the seller of land or Shri Jawahar Mori, though requested during the assessment proceedings Therefore, addition made without allowing opportunity to cross examine any of the parties from whom the materials have b…

The ACIT, Central Circle-1, Rajkot vs. Shri Bhupendra Trikamji Panchani, Rajkot

ITA 23/RJT/2021[2012-13]Status: DisposedITAT Rajkot16 Nov 2023AY 2012-13

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./I.T.A. No. 22/Rjt/2021 ("नधा"रण वष" / Assessment Year : 2012-13) Assistant Commissioner Smt. Bhavnaben बनाम/ Of Income-Tax Bhovanbhai Rangani Vs. Central Circle-1, Rajkot 701, Ratrani Tower, Nr. Bhaktidham Temple, Panchvati Main Road, Rajkot-05 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abupr5242C .. (अपीलाथ"/Appellant) (""यथ" / Respondent) & आयकर अपील सं./I.T.A. No. 23/Rjt/2021 ("नधा"रण वष" / Assessment Year : 2012-13) Assistant Commissioner Shri Bhupendra Trikamji बनाम/ Of Income-Tax Panchani Vs. Central Circle-1, Rajkot 11-A, “Akashdeep”, Sai Nagar Society, B/H. Ramdham Kalawad Road, Rajkot-360007 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abjpp7612B .. (अपीलाथ"/Appellant) (""यथ" / Respondent) & आयकर अपील सं./I.T.A. No. 24/Rjt/2021 ("नधा"रण वष" / Assessment Year : 2012-13) Assistant Commissioner बनाम/ Smt. Dimpleben

…ent made by assessee for purchase of property under consideration-Held, yes [Para 14] [In favour of assessee] (i) CBI v. V.C. Shukla 1998 taxmann.com 2155 (SC) (ii) Mahasay Ganesh Prasad v. Narendra Nath AIR 1953 SC 431 (iii) CIT v. Maulikkumar K. Shah (2008) 307 ITR 137 (Guj.) (iv) Devilal Gherilal Shah v. Dy. CIT (1995) 52 TTI (Ahd.) 618 18. Further, the appellant was never allowed cross examination of the seller of land or Shri Jawahar Mori, though requested during the assessment proceedings Therefore, addition made without allowing opportunity to cross examine any of the parties from whom the materials have b…

The ACIT, Central Circle-1, Rajkot vs. Smt. Bhavnaben Bhovanbhai Rangani, Rajkot

ITA 22/RJT/2021[2012-13]Status: DisposedITAT Rajkot16 Nov 2023AY 2012-13

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./I.T.A. No. 22/Rjt/2021 ("नधा"रण वष" / Assessment Year : 2012-13) Assistant Commissioner Smt. Bhavnaben बनाम/ Of Income-Tax Bhovanbhai Rangani Vs. Central Circle-1, Rajkot 701, Ratrani Tower, Nr. Bhaktidham Temple, Panchvati Main Road, Rajkot-05 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abupr5242C .. (अपीलाथ"/Appellant) (""यथ" / Respondent) & आयकर अपील सं./I.T.A. No. 23/Rjt/2021 ("नधा"रण वष" / Assessment Year : 2012-13) Assistant Commissioner Shri Bhupendra Trikamji बनाम/ Of Income-Tax Panchani Vs. Central Circle-1, Rajkot 11-A, “Akashdeep”, Sai Nagar Society, B/H. Ramdham Kalawad Road, Rajkot-360007 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abjpp7612B .. (अपीलाथ"/Appellant) (""यथ" / Respondent) & आयकर अपील सं./I.T.A. No. 24/Rjt/2021 ("नधा"रण वष" / Assessment Year : 2012-13) Assistant Commissioner बनाम/ Smt. Dimpleben

…ent made by assessee for purchase of property under consideration-Held, yes [Para 14] [In favour of assessee] (i) CBI v. V.C. Shukla 1998 taxmann.com 2155 (SC) (ii) Mahasay Ganesh Prasad v. Narendra Nath AIR 1953 SC 431 (iii) CIT v. Maulikkumar K. Shah (2008) 307 ITR 137 (Guj.) (iv) Devilal Gherilal Shah v. Dy. CIT (1995) 52 TTI (Ahd.) 618 18. Further, the appellant was never allowed cross examination of the seller of land or Shri Jawahar Mori, though requested during the assessment proceedings Therefore, addition made without allowing opportunity to cross examine any of the parties from whom the materials have b…

DCIT, CC-8, New Delhi vs. Opg Securities Pvt. Ltd., New Delhi

In the result, the appeals in ITA No

ITA 59/DEL/2022[2018-19]Status: DisposedITAT Delhi17 Oct 2023AY 2018-19

Bench: Sh. C. M. Gargdr. B. R. R. Kumarita No. 1818/Del/2021 : Asstt. Year : 2012-13 Ita No. 1819/Del/2021 : Asstt. Year : 2013-14 Ita No. 1820/Del/2021 : Asstt. Year : 2014-15 Ita No. 1821/Del/2021 : Asstt. Year : 2015-16 Ita No. 1822/Del/2021 : Asstt. Year : 2016-17 Ita No. 1823/Del/2021 : Asstt. Year : 2017-18 Ita No. 1824/Del/2021 : Asstt. Year : 2018-19 Opg Securities Pvt. Ltd., Vs Dcit, 1St Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110002 New Delhi-110055 (Appellant) (Respondent) Pan No. Aaaco1081C Ita No. 1204/Del/2022 : Asstt. Year : 2012-13 Ita No. 1205/Del/2022 : Asstt. Year : 2013-14 Ita No. 1206/Del/2022 : Asstt. Year : 2014-15 Opg Securities Pvt. Ltd., Vs Dcit, E-24, Preet Vihar, Central Circle-8, New Delhi-110092 New Delhi-110055 (Appellant) (Respondent) Pan No. Aaaco1081C Ita No. 57/Del/2022 : Asstt. Year : 2016-17 Ita No. 58/Del/2022 : Asstt. Year : 2017-18 Ita No. 59/Del/2022 : Asstt. Year : 2018-19 Dcit, Vs Opg Securities Pvt. Ltd., 1St Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110055 New Delhi-110002 (Appellant) (Respondent) Pan No. Aaaco1081C Assessee By : Sh. Akshat Jain, Ca & Sh. Rajat Jain, Ca Revenue By : Sh. Subhra J. Chakraborty, Cit-Dr Date Of Hearing: 13.09.2023 Date Of Pronouncement: 17.10.2023

For Appellant: Sh. Akshat Jain, CA &For Respondent: Sh. Subhra J. Chakraborty, CIT-DR
Section 65BSection 69ASection 69C

…sh was received by the appellant. Reliance was place upon following decisions: a) D.C.I.T vs. M/s Angel Infra 2020 (3)TMI 1196(TT'AT — Ahmedabad) b) Hon'ble Gujarat High Court in the case of Commissioner of Income Tax V. Maulikkumar K. Shah 2007 (7) TMI 267 (307 ITR 137) c) Commissioner of Income Tax vs. Orissa Corporation, 159 VTR 7S (SC) ITA No. 1818 to 1824/Del/2021 OPG Securities Pvt. Ltd. d) Riveria Properties (P) Ltd. v Income Tax Officer [2017] ITA No. 250/Mum/2013,ITAT No.2748/Mum/2016(ITAT Mumbai) (xxxiii) The AO has completely failed to adduce any cogent or substantive material on record which could…

DCIT, CC-8, New Delhi vs. Opg Securities Pvt. Ltd., New Delhi

In the result, the appeals in ITA No

ITA 58/DEL/2022[2017-18]Status: DisposedITAT Delhi17 Oct 2023AY 2017-18

Bench: Sh. C. M. Gargdr. B. R. R. Kumarita No. 1818/Del/2021 : Asstt. Year : 2012-13 Ita No. 1819/Del/2021 : Asstt. Year : 2013-14 Ita No. 1820/Del/2021 : Asstt. Year : 2014-15 Ita No. 1821/Del/2021 : Asstt. Year : 2015-16 Ita No. 1822/Del/2021 : Asstt. Year : 2016-17 Ita No. 1823/Del/2021 : Asstt. Year : 2017-18 Ita No. 1824/Del/2021 : Asstt. Year : 2018-19 Opg Securities Pvt. Ltd., Vs Dcit, 1St Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110002 New Delhi-110055 (Appellant) (Respondent) Pan No. Aaaco1081C Ita No. 1204/Del/2022 : Asstt. Year : 2012-13 Ita No. 1205/Del/2022 : Asstt. Year : 2013-14 Ita No. 1206/Del/2022 : Asstt. Year : 2014-15 Opg Securities Pvt. Ltd., Vs Dcit, E-24, Preet Vihar, Central Circle-8, New Delhi-110092 New Delhi-110055 (Appellant) (Respondent) Pan No. Aaaco1081C Ita No. 57/Del/2022 : Asstt. Year : 2016-17 Ita No. 58/Del/2022 : Asstt. Year : 2017-18 Ita No. 59/Del/2022 : Asstt. Year : 2018-19 Dcit, Vs Opg Securities Pvt. Ltd., 1St Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110055 New Delhi-110002 (Appellant) (Respondent) Pan No. Aaaco1081C Assessee By : Sh. Akshat Jain, Ca & Sh. Rajat Jain, Ca Revenue By : Sh. Subhra J. Chakraborty, Cit-Dr Date Of Hearing: 13.09.2023 Date Of Pronouncement: 17.10.2023

For Appellant: Sh. Akshat Jain, CA &For Respondent: Sh. Subhra J. Chakraborty, CIT-DR
Section 65BSection 69ASection 69C

…sh was received by the appellant. Reliance was place upon following decisions: a) D.C.I.T vs. M/s Angel Infra 2020 (3)TMI 1196(TT'AT — Ahmedabad) b) Hon'ble Gujarat High Court in the case of Commissioner of Income Tax V. Maulikkumar K. Shah 2007 (7) TMI 267 (307 ITR 137) c) Commissioner of Income Tax vs. Orissa Corporation, 159 VTR 7S (SC) ITA No. 1818 to 1824/Del/2021 OPG Securities Pvt. Ltd. d) Riveria Properties (P) Ltd. v Income Tax Officer [2017] ITA No. 250/Mum/2013,ITAT No.2748/Mum/2016(ITAT Mumbai) (xxxiii) The AO has completely failed to adduce any cogent or substantive material on record which could…

DCIT, CC-8, New Delhi vs. Opg Securities Pvt. Ltd., Delhi

In the result, the appeals in ITA No

ITA 57/DEL/2022[2016-17]Status: DisposedITAT Delhi17 Oct 2023AY 2016-17

Bench: Sh. C. M. Gargdr. B. R. R. Kumarita No. 1818/Del/2021 : Asstt. Year : 2012-13 Ita No. 1819/Del/2021 : Asstt. Year : 2013-14 Ita No. 1820/Del/2021 : Asstt. Year : 2014-15 Ita No. 1821/Del/2021 : Asstt. Year : 2015-16 Ita No. 1822/Del/2021 : Asstt. Year : 2016-17 Ita No. 1823/Del/2021 : Asstt. Year : 2017-18 Ita No. 1824/Del/2021 : Asstt. Year : 2018-19 Opg Securities Pvt. Ltd., Vs Dcit, 1St Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110002 New Delhi-110055 (Appellant) (Respondent) Pan No. Aaaco1081C Ita No. 1204/Del/2022 : Asstt. Year : 2012-13 Ita No. 1205/Del/2022 : Asstt. Year : 2013-14 Ita No. 1206/Del/2022 : Asstt. Year : 2014-15 Opg Securities Pvt. Ltd., Vs Dcit, E-24, Preet Vihar, Central Circle-8, New Delhi-110092 New Delhi-110055 (Appellant) (Respondent) Pan No. Aaaco1081C Ita No. 57/Del/2022 : Asstt. Year : 2016-17 Ita No. 58/Del/2022 : Asstt. Year : 2017-18 Ita No. 59/Del/2022 : Asstt. Year : 2018-19 Dcit, Vs Opg Securities Pvt. Ltd., 1St Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110055 New Delhi-110002 (Appellant) (Respondent) Pan No. Aaaco1081C Assessee By : Sh. Akshat Jain, Ca & Sh. Rajat Jain, Ca Revenue By : Sh. Subhra J. Chakraborty, Cit-Dr Date Of Hearing: 13.09.2023 Date Of Pronouncement: 17.10.2023

For Appellant: Sh. Akshat Jain, CA &For Respondent: Sh. Subhra J. Chakraborty, CIT-DR
Section 65BSection 69ASection 69C

…sh was received by the appellant. Reliance was place upon following decisions: a) D.C.I.T vs. M/s Angel Infra 2020 (3)TMI 1196(TT'AT — Ahmedabad) b) Hon'ble Gujarat High Court in the case of Commissioner of Income Tax V. Maulikkumar K. Shah 2007 (7) TMI 267 (307 ITR 137) c) Commissioner of Income Tax vs. Orissa Corporation, 159 VTR 7S (SC) ITA No. 1818 to 1824/Del/2021 OPG Securities Pvt. Ltd. d) Riveria Properties (P) Ltd. v Income Tax Officer [2017] ITA No. 250/Mum/2013,ITAT No.2748/Mum/2016(ITAT Mumbai) (xxxiii) The AO has completely failed to adduce any cogent or substantive material on record which could…

Opg Securities Private Limited, New Delhi vs. DCIT, CC-8, New Delhi

In the result, the appeals in ITA No

ITA 1824/DEL/2021[2018-19]Status: DisposedITAT Delhi17 Oct 2023AY 2018-19

Bench: Sh. C. M. Gargdr. B. R. R. Kumarita No. 1818/Del/2021 : Asstt. Year : 2012-13 Ita No. 1819/Del/2021 : Asstt. Year : 2013-14 Ita No. 1820/Del/2021 : Asstt. Year : 2014-15 Ita No. 1821/Del/2021 : Asstt. Year : 2015-16 Ita No. 1822/Del/2021 : Asstt. Year : 2016-17 Ita No. 1823/Del/2021 : Asstt. Year : 2017-18 Ita No. 1824/Del/2021 : Asstt. Year : 2018-19 Opg Securities Pvt. Ltd., Vs Dcit, 1St Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110002 New Delhi-110055 (Appellant) (Respondent) Pan No. Aaaco1081C Ita No. 1204/Del/2022 : Asstt. Year : 2012-13 Ita No. 1205/Del/2022 : Asstt. Year : 2013-14 Ita No. 1206/Del/2022 : Asstt. Year : 2014-15 Opg Securities Pvt. Ltd., Vs Dcit, E-24, Preet Vihar, Central Circle-8, New Delhi-110092 New Delhi-110055 (Appellant) (Respondent) Pan No. Aaaco1081C Ita No. 57/Del/2022 : Asstt. Year : 2016-17 Ita No. 58/Del/2022 : Asstt. Year : 2017-18 Ita No. 59/Del/2022 : Asstt. Year : 2018-19 Dcit, Vs Opg Securities Pvt. Ltd., 1St Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110055 New Delhi-110002 (Appellant) (Respondent) Pan No. Aaaco1081C Assessee By : Sh. Akshat Jain, Ca & Sh. Rajat Jain, Ca Revenue By : Sh. Subhra J. Chakraborty, Cit-Dr Date Of Hearing: 13.09.2023 Date Of Pronouncement: 17.10.2023

For Appellant: Sh. Akshat Jain, CA &For Respondent: Sh. Subhra J. Chakraborty, CIT-DR
Section 65BSection 69ASection 69C

…sh was received by the appellant. Reliance was place upon following decisions: a) D.C.I.T vs. M/s Angel Infra 2020 (3)TMI 1196(TT'AT — Ahmedabad) b) Hon'ble Gujarat High Court in the case of Commissioner of Income Tax V. Maulikkumar K. Shah 2007 (7) TMI 267 (307 ITR 137) c) Commissioner of Income Tax vs. Orissa Corporation, 159 VTR 7S (SC) ITA No. 1818 to 1824/Del/2021 OPG Securities Pvt. Ltd. d) Riveria Properties (P) Ltd. v Income Tax Officer [2017] ITA No. 250/Mum/2013,ITAT No.2748/Mum/2016(ITAT Mumbai) (xxxiii) The AO has completely failed to adduce any cogent or substantive material on record which could…

Opg Securities Private Limited, New Delhi vs. DCIT, CC-8, New Delhi

In the result, the appeals in ITA No

ITA 1823/DEL/2021[2017-18]Status: DisposedITAT Delhi17 Oct 2023AY 2017-18

Bench: Sh. C. M. Gargdr. B. R. R. Kumarita No. 1818/Del/2021 : Asstt. Year : 2012-13 Ita No. 1819/Del/2021 : Asstt. Year : 2013-14 Ita No. 1820/Del/2021 : Asstt. Year : 2014-15 Ita No. 1821/Del/2021 : Asstt. Year : 2015-16 Ita No. 1822/Del/2021 : Asstt. Year : 2016-17 Ita No. 1823/Del/2021 : Asstt. Year : 2017-18 Ita No. 1824/Del/2021 : Asstt. Year : 2018-19 Opg Securities Pvt. Ltd., Vs Dcit, 1St Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110002 New Delhi-110055 (Appellant) (Respondent) Pan No. Aaaco1081C Ita No. 1204/Del/2022 : Asstt. Year : 2012-13 Ita No. 1205/Del/2022 : Asstt. Year : 2013-14 Ita No. 1206/Del/2022 : Asstt. Year : 2014-15 Opg Securities Pvt. Ltd., Vs Dcit, E-24, Preet Vihar, Central Circle-8, New Delhi-110092 New Delhi-110055 (Appellant) (Respondent) Pan No. Aaaco1081C Ita No. 57/Del/2022 : Asstt. Year : 2016-17 Ita No. 58/Del/2022 : Asstt. Year : 2017-18 Ita No. 59/Del/2022 : Asstt. Year : 2018-19 Dcit, Vs Opg Securities Pvt. Ltd., 1St Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110055 New Delhi-110002 (Appellant) (Respondent) Pan No. Aaaco1081C Assessee By : Sh. Akshat Jain, Ca & Sh. Rajat Jain, Ca Revenue By : Sh. Subhra J. Chakraborty, Cit-Dr Date Of Hearing: 13.09.2023 Date Of Pronouncement: 17.10.2023

For Appellant: Sh. Akshat Jain, CA &For Respondent: Sh. Subhra J. Chakraborty, CIT-DR
Section 65BSection 69ASection 69C

…sh was received by the appellant. Reliance was place upon following decisions: a) D.C.I.T vs. M/s Angel Infra 2020 (3)TMI 1196(TT'AT — Ahmedabad) b) Hon'ble Gujarat High Court in the case of Commissioner of Income Tax V. Maulikkumar K. Shah 2007 (7) TMI 267 (307 ITR 137) c) Commissioner of Income Tax vs. Orissa Corporation, 159 VTR 7S (SC) ITA No. 1818 to 1824/Del/2021 OPG Securities Pvt. Ltd. d) Riveria Properties (P) Ltd. v Income Tax Officer [2017] ITA No. 250/Mum/2013,ITAT No.2748/Mum/2016(ITAT Mumbai) (xxxiii) The AO has completely failed to adduce any cogent or substantive material on record which could…

Opg Securities Private Limited, New Delhi vs. DCIT, CC-8, New Delhi

In the result, the appeals in ITA No

ITA 1822/DEL/2021[2016-17]Status: DisposedITAT Delhi17 Oct 2023AY 2016-17

Bench: Sh. C. M. Gargdr. B. R. R. Kumarita No. 1818/Del/2021 : Asstt. Year : 2012-13 Ita No. 1819/Del/2021 : Asstt. Year : 2013-14 Ita No. 1820/Del/2021 : Asstt. Year : 2014-15 Ita No. 1821/Del/2021 : Asstt. Year : 2015-16 Ita No. 1822/Del/2021 : Asstt. Year : 2016-17 Ita No. 1823/Del/2021 : Asstt. Year : 2017-18 Ita No. 1824/Del/2021 : Asstt. Year : 2018-19 Opg Securities Pvt. Ltd., Vs Dcit, 1St Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110002 New Delhi-110055 (Appellant) (Respondent) Pan No. Aaaco1081C Ita No. 1204/Del/2022 : Asstt. Year : 2012-13 Ita No. 1205/Del/2022 : Asstt. Year : 2013-14 Ita No. 1206/Del/2022 : Asstt. Year : 2014-15 Opg Securities Pvt. Ltd., Vs Dcit, E-24, Preet Vihar, Central Circle-8, New Delhi-110092 New Delhi-110055 (Appellant) (Respondent) Pan No. Aaaco1081C Ita No. 57/Del/2022 : Asstt. Year : 2016-17 Ita No. 58/Del/2022 : Asstt. Year : 2017-18 Ita No. 59/Del/2022 : Asstt. Year : 2018-19 Dcit, Vs Opg Securities Pvt. Ltd., 1St Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110055 New Delhi-110002 (Appellant) (Respondent) Pan No. Aaaco1081C Assessee By : Sh. Akshat Jain, Ca & Sh. Rajat Jain, Ca Revenue By : Sh. Subhra J. Chakraborty, Cit-Dr Date Of Hearing: 13.09.2023 Date Of Pronouncement: 17.10.2023

For Appellant: Sh. Akshat Jain, CA &For Respondent: Sh. Subhra J. Chakraborty, CIT-DR
Section 65BSection 69ASection 69C

…sh was received by the appellant. Reliance was place upon following decisions: a) D.C.I.T vs. M/s Angel Infra 2020 (3)TMI 1196(TT'AT — Ahmedabad) b) Hon'ble Gujarat High Court in the case of Commissioner of Income Tax V. Maulikkumar K. Shah 2007 (7) TMI 267 (307 ITR 137) c) Commissioner of Income Tax vs. Orissa Corporation, 159 VTR 7S (SC) ITA No. 1818 to 1824/Del/2021 OPG Securities Pvt. Ltd. d) Riveria Properties (P) Ltd. v Income Tax Officer [2017] ITA No. 250/Mum/2013,ITAT No.2748/Mum/2016(ITAT Mumbai) (xxxiii) The AO has completely failed to adduce any cogent or substantive material on record which could…

Opg Securities Private Limited, New Delhi vs. DCIT- CC-8, New Delhi

In the result, the appeals in ITA No

ITA 1821/DEL/2021[2015-16]Status: DisposedITAT Delhi17 Oct 2023AY 2015-16

Bench: Sh. C. M. Gargdr. B. R. R. Kumarita No. 1818/Del/2021 : Asstt. Year : 2012-13 Ita No. 1819/Del/2021 : Asstt. Year : 2013-14 Ita No. 1820/Del/2021 : Asstt. Year : 2014-15 Ita No. 1821/Del/2021 : Asstt. Year : 2015-16 Ita No. 1822/Del/2021 : Asstt. Year : 2016-17 Ita No. 1823/Del/2021 : Asstt. Year : 2017-18 Ita No. 1824/Del/2021 : Asstt. Year : 2018-19 Opg Securities Pvt. Ltd., Vs Dcit, 1St Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110002 New Delhi-110055 (Appellant) (Respondent) Pan No. Aaaco1081C Ita No. 1204/Del/2022 : Asstt. Year : 2012-13 Ita No. 1205/Del/2022 : Asstt. Year : 2013-14 Ita No. 1206/Del/2022 : Asstt. Year : 2014-15 Opg Securities Pvt. Ltd., Vs Dcit, E-24, Preet Vihar, Central Circle-8, New Delhi-110092 New Delhi-110055 (Appellant) (Respondent) Pan No. Aaaco1081C Ita No. 57/Del/2022 : Asstt. Year : 2016-17 Ita No. 58/Del/2022 : Asstt. Year : 2017-18 Ita No. 59/Del/2022 : Asstt. Year : 2018-19 Dcit, Vs Opg Securities Pvt. Ltd., 1St Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110055 New Delhi-110002 (Appellant) (Respondent) Pan No. Aaaco1081C Assessee By : Sh. Akshat Jain, Ca & Sh. Rajat Jain, Ca Revenue By : Sh. Subhra J. Chakraborty, Cit-Dr Date Of Hearing: 13.09.2023 Date Of Pronouncement: 17.10.2023

For Appellant: Sh. Akshat Jain, CA &For Respondent: Sh. Subhra J. Chakraborty, CIT-DR
Section 65BSection 69ASection 69C

…sh was received by the appellant. Reliance was place upon following decisions: a) D.C.I.T vs. M/s Angel Infra 2020 (3)TMI 1196(TT'AT — Ahmedabad) b) Hon'ble Gujarat High Court in the case of Commissioner of Income Tax V. Maulikkumar K. Shah 2007 (7) TMI 267 (307 ITR 137) c) Commissioner of Income Tax vs. Orissa Corporation, 159 VTR 7S (SC) ITA No. 1818 to 1824/Del/2021 OPG Securities Pvt. Ltd. d) Riveria Properties (P) Ltd. v Income Tax Officer [2017] ITA No. 250/Mum/2013,ITAT No.2748/Mum/2016(ITAT Mumbai) (xxxiii) The AO has completely failed to adduce any cogent or substantive material on record which could…

Opg Securities Private Limited, New Delhi vs. DCIT, CC-8, New Delhi

In the result, the appeals in ITA No

ITA 1820/DEL/2021[2014-15]Status: DisposedITAT Delhi17 Oct 2023AY 2014-15

Bench: Sh. C. M. Gargdr. B. R. R. Kumarita No. 1818/Del/2021 : Asstt. Year : 2012-13 Ita No. 1819/Del/2021 : Asstt. Year : 2013-14 Ita No. 1820/Del/2021 : Asstt. Year : 2014-15 Ita No. 1821/Del/2021 : Asstt. Year : 2015-16 Ita No. 1822/Del/2021 : Asstt. Year : 2016-17 Ita No. 1823/Del/2021 : Asstt. Year : 2017-18 Ita No. 1824/Del/2021 : Asstt. Year : 2018-19 Opg Securities Pvt. Ltd., Vs Dcit, 1St Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110002 New Delhi-110055 (Appellant) (Respondent) Pan No. Aaaco1081C Ita No. 1204/Del/2022 : Asstt. Year : 2012-13 Ita No. 1205/Del/2022 : Asstt. Year : 2013-14 Ita No. 1206/Del/2022 : Asstt. Year : 2014-15 Opg Securities Pvt. Ltd., Vs Dcit, E-24, Preet Vihar, Central Circle-8, New Delhi-110092 New Delhi-110055 (Appellant) (Respondent) Pan No. Aaaco1081C Ita No. 57/Del/2022 : Asstt. Year : 2016-17 Ita No. 58/Del/2022 : Asstt. Year : 2017-18 Ita No. 59/Del/2022 : Asstt. Year : 2018-19 Dcit, Vs Opg Securities Pvt. Ltd., 1St Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110055 New Delhi-110002 (Appellant) (Respondent) Pan No. Aaaco1081C Assessee By : Sh. Akshat Jain, Ca & Sh. Rajat Jain, Ca Revenue By : Sh. Subhra J. Chakraborty, Cit-Dr Date Of Hearing: 13.09.2023 Date Of Pronouncement: 17.10.2023

For Appellant: Sh. Akshat Jain, CA &For Respondent: Sh. Subhra J. Chakraborty, CIT-DR
Section 65BSection 69ASection 69C

…sh was received by the appellant. Reliance was place upon following decisions: a) D.C.I.T vs. M/s Angel Infra 2020 (3)TMI 1196(TT'AT — Ahmedabad) b) Hon'ble Gujarat High Court in the case of Commissioner of Income Tax V. Maulikkumar K. Shah 2007 (7) TMI 267 (307 ITR 137) c) Commissioner of Income Tax vs. Orissa Corporation, 159 VTR 7S (SC) ITA No. 1818 to 1824/Del/2021 OPG Securities Pvt. Ltd. d) Riveria Properties (P) Ltd. v Income Tax Officer [2017] ITA No. 250/Mum/2013,ITAT No.2748/Mum/2016(ITAT Mumbai) (xxxiii) The AO has completely failed to adduce any cogent or substantive material on record which could…

Opg Securities Private Limited, New Delhi vs. DCIT, CC-8, New Delhi

In the result, the appeals in ITA No

ITA 1819/DEL/2021[2013-14]Status: DisposedITAT Delhi17 Oct 2023AY 2013-14

Bench: Sh. C. M. Gargdr. B. R. R. Kumarita No. 1818/Del/2021 : Asstt. Year : 2012-13 Ita No. 1819/Del/2021 : Asstt. Year : 2013-14 Ita No. 1820/Del/2021 : Asstt. Year : 2014-15 Ita No. 1821/Del/2021 : Asstt. Year : 2015-16 Ita No. 1822/Del/2021 : Asstt. Year : 2016-17 Ita No. 1823/Del/2021 : Asstt. Year : 2017-18 Ita No. 1824/Del/2021 : Asstt. Year : 2018-19 Opg Securities Pvt. Ltd., Vs Dcit, 1St Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110002 New Delhi-110055 (Appellant) (Respondent) Pan No. Aaaco1081C Ita No. 1204/Del/2022 : Asstt. Year : 2012-13 Ita No. 1205/Del/2022 : Asstt. Year : 2013-14 Ita No. 1206/Del/2022 : Asstt. Year : 2014-15 Opg Securities Pvt. Ltd., Vs Dcit, E-24, Preet Vihar, Central Circle-8, New Delhi-110092 New Delhi-110055 (Appellant) (Respondent) Pan No. Aaaco1081C Ita No. 57/Del/2022 : Asstt. Year : 2016-17 Ita No. 58/Del/2022 : Asstt. Year : 2017-18 Ita No. 59/Del/2022 : Asstt. Year : 2018-19 Dcit, Vs Opg Securities Pvt. Ltd., 1St Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110055 New Delhi-110002 (Appellant) (Respondent) Pan No. Aaaco1081C Assessee By : Sh. Akshat Jain, Ca & Sh. Rajat Jain, Ca Revenue By : Sh. Subhra J. Chakraborty, Cit-Dr Date Of Hearing: 13.09.2023 Date Of Pronouncement: 17.10.2023

For Appellant: Sh. Akshat Jain, CA &For Respondent: Sh. Subhra J. Chakraborty, CIT-DR
Section 65BSection 69ASection 69C

…sh was received by the appellant. Reliance was place upon following decisions: a) D.C.I.T vs. M/s Angel Infra 2020 (3)TMI 1196(TT'AT — Ahmedabad) b) Hon'ble Gujarat High Court in the case of Commissioner of Income Tax V. Maulikkumar K. Shah 2007 (7) TMI 267 (307 ITR 137) c) Commissioner of Income Tax vs. Orissa Corporation, 159 VTR 7S (SC) ITA No. 1818 to 1824/Del/2021 OPG Securities Pvt. Ltd. d) Riveria Properties (P) Ltd. v Income Tax Officer [2017] ITA No. 250/Mum/2013,ITAT No.2748/Mum/2016(ITAT Mumbai) (xxxiii) The AO has completely failed to adduce any cogent or substantive material on record which could…

Opg Securities Private Limited, New Delhi vs. DCIT, CC-8, New Delhi

In the result, the appeals in ITA No

ITA 1818/DEL/2021[2012-13]Status: DisposedITAT Delhi17 Oct 2023AY 2012-13

Bench: Sh. C. M. Gargdr. B. R. R. Kumarita No. 1818/Del/2021 : Asstt. Year : 2012-13 Ita No. 1819/Del/2021 : Asstt. Year : 2013-14 Ita No. 1820/Del/2021 : Asstt. Year : 2014-15 Ita No. 1821/Del/2021 : Asstt. Year : 2015-16 Ita No. 1822/Del/2021 : Asstt. Year : 2016-17 Ita No. 1823/Del/2021 : Asstt. Year : 2017-18 Ita No. 1824/Del/2021 : Asstt. Year : 2018-19 Opg Securities Pvt. Ltd., Vs Dcit, 1St Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110002 New Delhi-110055 (Appellant) (Respondent) Pan No. Aaaco1081C Ita No. 1204/Del/2022 : Asstt. Year : 2012-13 Ita No. 1205/Del/2022 : Asstt. Year : 2013-14 Ita No. 1206/Del/2022 : Asstt. Year : 2014-15 Opg Securities Pvt. Ltd., Vs Dcit, E-24, Preet Vihar, Central Circle-8, New Delhi-110092 New Delhi-110055 (Appellant) (Respondent) Pan No. Aaaco1081C Ita No. 57/Del/2022 : Asstt. Year : 2016-17 Ita No. 58/Del/2022 : Asstt. Year : 2017-18 Ita No. 59/Del/2022 : Asstt. Year : 2018-19 Dcit, Vs Opg Securities Pvt. Ltd., 1St Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110055 New Delhi-110002 (Appellant) (Respondent) Pan No. Aaaco1081C Assessee By : Sh. Akshat Jain, Ca & Sh. Rajat Jain, Ca Revenue By : Sh. Subhra J. Chakraborty, Cit-Dr Date Of Hearing: 13.09.2023 Date Of Pronouncement: 17.10.2023

For Appellant: Sh. Akshat Jain, CA &For Respondent: Sh. Subhra J. Chakraborty, CIT-DR
Section 65BSection 69ASection 69C

…sh was received by the appellant. Reliance was place upon following decisions: a) D.C.I.T vs. M/s Angel Infra 2020 (3)TMI 1196(TT'AT — Ahmedabad) b) Hon'ble Gujarat High Court in the case of Commissioner of Income Tax V. Maulikkumar K. Shah 2007 (7) TMI 267 (307 ITR 137) c) Commissioner of Income Tax vs. Orissa Corporation, 159 VTR 7S (SC) ITA No. 1818 to 1824/Del/2021 OPG Securities Pvt. Ltd. d) Riveria Properties (P) Ltd. v Income Tax Officer [2017] ITA No. 250/Mum/2013,ITAT No.2748/Mum/2016(ITAT Mumbai) (xxxiii) The AO has completely failed to adduce any cogent or substantive material on record which could…

ITO, Ward-2(2)(3), Surat vs. Maheshchand G. Patel (HUF), Surat

In the result, the grounds of appeal raised by the revenue are dismissed

ITA 20/SRT/2020[2008-09]Status: DisposedITAT Surat27 Sept 2023AY 2008-09

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Physical Hearing) I.T.O., Maheshchandra G. Patel (Huf), Ward-2(2)(3), 22, Vrajbhumi, Tirumala Society, In Vs. Surat. Front Of Balaji Nagar, Piplod, Surat. Pan No. Aajhm 2315 P Appellant/ Assessee Respondent/ Revenue

Section 132Section 147Section 148Section 254(1)Section 292C

…the name is mentioned. It does not bear the signature of either of the parties and treated such document as a dumb document. 10. The ld. CIT(A) after referring the decision of Hon'ble Jurisdictional High Court in the case of CIT Vs Maulik Kumar K. Shah (2008) 307 ITR 137 (Guj), Jayantilal Patel Vs ACIT & Ors (1998) 233 ITR 588 (Raj), N K Malhan Vs DCIT (2004) 91 TTJ 938 (Delhi) and various other decisions, deleted the entire addition. The ld. CIT(A) further held that the decision of ld. CIT(A) in case of purchasers was also upheld by the Jurisdictional Tribunal in ITA No. 386, 387, 388, 396/Ahd/2017 and ITA No. 2…

DCIT, Central Circle-3, Surat vs. Shri Mahendra Champaklal Mehta, Surat

In the result, IT(SS)A No

ITA 31/SRT/2021[2016-17]Status: DisposedITAT Surat06 Sept 2023AY 2016-17

Bench: Shri Pawan Singh & Dr. Arjun Lal Sainiit(Ss)A No. 06/Srt /2021 (Assessment Year: 2015-16)

Section 132Section 139Section 143(2)Section 153CSection 254(1)

…SC)  CIT Vs P.V. Kalyanasundaram (2007) 294 ITR 49 (SC)  Umacharan Shaw & Bros Vs CIT (1973) 37 ITR 271 (SC)  Lalchand Bhagat Ambica Ram Vs CIT (1959) 37 ITR 288 (SC)  Dhakeshwari Cotton Mills Ltd. Vs CIT (1954) 26 ITR 775 (SC)  CIT Vs Maulikumar K. Shah 307 ITR 137 (Guj)  Govindbhai N. Patel Vs DCIT 41 taxmann.com 147 (Guj)  CIT Vs Lavanya Land (P) Ltd. (2017) 83 taxmann.com 161 (Bom)  ACIT Vs Miss Lata Mangeshkar (1974) 97 ITR 696 (Bom)  CIT Vs Anil Khandelwal (2015) 93 CCH 0042 (Del)  CIT Vs S.M. Aggarwal 162 Taxman 3 (Del)  CIT Vs Praveen Juneja ITA No. 56/2017 (Delhi HC)  CIT Vs Vineeta Gupta 46…