CIT v. Oasis Hospitalities P. Ltd.

333 ITR 119High Court2011#268 most cited

What is CIT v. Oasis Hospitalities P. Ltd. authority for?

When explaining cash credits under Section 68, the assessee must establish the identity of the creditor, their creditworthiness or financial capacity, and the genuineness of the transaction. Merely proving identity does not discharge this initial onus, which shifts to the Assessing Officer once these three elements are prima facie proven.

292

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2011 to 2026.

Also referred to as

CIT v. Oasis Hospitalities P. Ltd. · Section 68 · Income Tax Act 1961 · cash credits · onus of proof · identity creditworthiness genuineness · share application money · paper company · shifting onus

Also reported as

198 Taxmann 247238 CTR 4029 Taxmann.com 1792011 SCC OnLine DEL 506

Sections most often in play

Section 68Section 143(3)Section 1961Section 133(6)Section 147Section 142(1)Section 132Section 69C
Read the full judgment

Issues it is cited on

paper companycreditworthiness of the creditorshare capital and share premiumsource of sourcesection 31section 251(2)share application moneyentry operatorsection 251(1)(a)addition u/s 68live linkadmission of additional evidence

Judgments citing CIT v. Oasis Hospitalities P. Ltd.

I.T.O. - 25(2)(5), Mumbai vs. Smt. Leena Haresh Harde, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 6429/MUM/2017[2013-14]Status: DisposedITAT Mumbai20 Jul 2020AY 2013-14

Bench: Shri Shamim Yahya, Hon'Ble & Shri C.N. Prasad, Hon'Bleincome Tax Officer – 25(2)(5) V. Smt Leena Haresh Harde Room No. 506, C-10, 5Th Floor 502, 5Th Floor, Padmawati Palace Pratyakshakar Bhavan Nanda Patkar Road Bandra Kurla Complex Vile Parle (E), Mumbai – 400 057 Bandra (E), Mumbai - 400 051 Pan: Aaxph1737Q (Appellant) (Respondent) Assessee By : Shri Rushabh Mehta Department By : Shri Michael Jerald

For Appellant: Shri Rushabh MehtaFor Respondent: Shri Michael Jerald
Section 132Section 133(6)Section 145(3)Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI SHAMIM YAHYA, HON'BLE ACCOUNTANT MEMBER & SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER Income Tax Officer – 25(2)(5) v. Smt Leena Haresh Harde Room No. 506, C-10, 5th Floor 502, 5th Floor, Padmawati Palace Pratyakshakar Bhavan Nanda Patkar Road Bandra Kurla Complex Vile Parle (E), Mumbai – 400 057 Bandra (E), Mumbai - 400 051 PAN: AAXPH1737Q (Appellant) (Respondent) Assessee by : Shri Rushabh Mehta Department by : Shri Michael Jerald Date of Hearing : 14.02.2020 Date of Pronouncement : 20.07.2020 O R D E R PER C.N. PRASAD (JM) 1. This appeal…

M/S Garware Synthetics Limited, Mira Road vs. Asst CIT Circle-15 (1)(2), Mumbai

In the result, appeal filed by the assessee is allowed

ITA 6832/MUM/2019[2016-17]Status: DisposedITAT Mumbai24 Jun 2020AY 2016-17

Bench: Shri G. Manjunatha & Shri Ravish Soodgarware Synthetics Limited Vs. Acit,Circle-15(1)(2) Manish Textile Ind. Premises Aaykar Bhawan Opp. Golden Chemicals M.K.Road Penkar Pada, Post Mira Mumbai-400 020 Thane-401 104 Pan/Gir No.Aaacg4208M (Appellant) .. (Respondent)

Section 133(6)Section 68

…re by cheque. Where certain sum of money claimed by the assessee to prove, by cogent and proper evidence, that they are the genuine borrowings for the reason that the facts are exclusively within the assessee knowledge. In CIT vs. Oasis Hospitalities Pvt.Ltd. 333 ITR 119(Delhi) it was held by the Hon. Court that “The initial onus is upon the assessee to establish three things necessary to obviate the mischief of Section 68. Those are (i) identity of the investor; (ii) their creditworthiness /investments; and (iii) genuineness of the transaction. Only when these three ingredients are established prima facie, the d…

Income Tax Officer 12(2)(2), Mumbai vs. M/S. East Asiatic Infrastructure Corp. Private Limited, Mumbai

In the result, the appeal of the Revenue is dismissed

ITA 5884/MUM/2017[2012-13]Status: DisposedITAT Mumbai18 Feb 2020AY 2012-13

Bench: Shri Rajesh Kumar & Shri Ram Lal Negiassessment Year: 2012-13

For Appellant: Shri Amit Pratap Singh, A.RFor Respondent: Shri Bhupendra Shah, D.R
Section 143(1)Section 143(2)Section 143(3)Section 68

…East Asiatic Infrastructure Corp. Pvt. Ltd. Ld. CIT(A) relied on the decision of Hon’ble Supreme Court in the case of CIT vs. Lovely Exports Private Ltd. (2008) 216 CTR 195 (SC). The Ld. A.R. also relied on the decision of Osis Hospitalities Pvt. Ltd. (2011) 333 ITR 119 (Del. HC) which was passed after considering the decision of Hon’ble Supreme Court in the case of CIT vs. Lovely Exports Private Ltd. (supra). Finally, the Ld. CIT(A) observed and held as under: “5.10 In view of the legal position emanating from legal precedents and the observations of Hon'ble Delhi High Court, in the case of Gangeshwari Metal P.…

Income Tax Officer-13(3)(3), Mumbai vs. Varad Vinayak Estates Private Limited, Mumbai

ITA 5133/MUM/2017[2010-11]Status: DisposedITAT Mumbai28 Jan 2020AY 2010-11

Bench: Shri Rajesh Kumar & Shri Amarjit Singhassessment Year: 2009-10 Ito-13(3)(3), Mumbai

For Appellant: Surabhi Sharma, Sr. DRFor Respondent: Hariom Tulsiyan, Advocate
Section 133(6)Section 139(1)Section 143(1)Section 147Section 148

…007) 294 ITR 661 (Mad). iv. Hon'ble Rajasthan High Court in the case of Commissioner of Income Tax v/s. AKJ Granites P.Ltd. (2008) 301 ITR 298 (Raj.) v. Hon'ble Delhi High Court in case of Commissioner of Income Tax v/s. Oasis Hospitalities (Pvt.) Ltd. (2011) 51 DTR 74 (Dellhi). Sec.69 places the burden of proof on the tax payer to explain the nature and source of any credit found in the books. But, when assessee proves or submit the basic information like identification, genuineness of transactions and creditworthiness of the creditors, onus is discharged by him and if Assessing Officer disbelieve the genuinene…

ITO 13(3)(3), Mumbai vs. Varad Vinayak Estates P.Ltd, Mumbai

ITA 5820/MUM/2016[2009-10]Status: DisposedITAT Mumbai28 Jan 2020AY 2009-10

Bench: Shri Rajesh Kumar & Shri Amarjit Singhassessment Year: 2009-10 Ito-13(3)(3), Mumbai

For Appellant: Surabhi Sharma, Sr. DRFor Respondent: Hariom Tulsiyan, Advocate
Section 133(6)Section 139(1)Section 143(1)Section 147Section 148

…007) 294 ITR 661 (Mad). iv. Hon'ble Rajasthan High Court in the case of Commissioner of Income Tax v/s. AKJ Granites P.Ltd. (2008) 301 ITR 298 (Raj.) v. Hon'ble Delhi High Court in case of Commissioner of Income Tax v/s. Oasis Hospitalities (Pvt.) Ltd. (2011) 51 DTR 74 (Dellhi). Sec.69 places the burden of proof on the tax payer to explain the nature and source of any credit found in the books. But, when assessee proves or submit the basic information like identification, genuineness of transactions and creditworthiness of the creditors, onus is discharged by him and if Assessing Officer disbelieve the genuinene…

Sri Jagdish Prasad Sharma, New Delhi vs. ITO, Ghaziabad

The appeal of the assessee is dismissed

ITA 104/DEL/2015[2009-10]Status: DisposedITAT Delhi13 Jan 2020AY 2009-10

Bench: Shri Prashant Maharishi & Shri K.N.Charysri Jagdish Prasad Sharma, Vs. Ito, C/O. Mr. Sandeep Bhatnagar, Ward-1(3), Flat No. 12, 2Nd Floor, Sheel Tara Ghaziabad House, 4866/24, Ansari Road, Darya Ganj, New Delhi Pan: Azpps2130R (Appellant) (Respondent)

For Appellant: Ms. Timsi Sharma, CAFor Respondent: Ms. Rakhi Vimal, Sr. DR
Section 143(3)

…l placed before them with the records of the creditors. This has not been done. Accordingly, we are satisfied that the appellate authorities have not dealt with the matter properly. ” (x) Delhi High Court in the case of CIT vs. Oasis Hospitalities Pvt. Ltd., 333 ITR 119 (Delhi)(201 I), that “The initial onus is upon the assessee to establish three things necessary to obviate the mischief of Section 68. Those are: (i) identity of the investors; (ii) their creditworthiness/investments; and (iii) genuineness of the transaction. Only when these three ingredients are established prima facie, the department is require…

ITO, New Delhi vs. M/S. Primeland Real Estates Pvt. Ltd, New Delhi

The appeal of the revenue is dismissed

ITA 1365/DEL/2009[2005-06]Status: DisposedITAT Delhi10 Jan 2020AY 2005-06

Bench: Shri Sudhanshu Srivastava & Shri Prashant Maharishiasstt. Year: 2005-06

For Appellant: Shri Tarandeep Singh, AdvocateFor Respondent: Ms. Nidhi Srivastava, CIT(DR)
Section 143(3)Section 68

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”: NEW DELHI BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Asstt. Year: 2005-06 ITO Vs. Primeland Real Estates Pvt. Ltd. Ward-14(4) 7th Floor, New Delhi. Meridian Commercial Tower Windsor Place, Janpath New Delhi – 110 001 (Appellant) (Respondent) Department by: Ms. Nidhi Srivastava, CIT(DR) Assessee by : Shri Tarandeep Singh, Advocate Date of Hearing 16/10/2019 Date of 10 /01/2020 pronouncement O R D E R PER SUDHANSHU SRIVASTAVA, JM: This appeal has been filed by the Revenue being aggrieved by order dated 15th J…

M/S. Vasupujya Enterprises Pvt. Ltd., Kolkata vs. ITO, Ward - 1(3), Kolkata

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

ITA 594/KOL/2018[2014-15]Status: DisposedITAT Kolkata11 Dec 2019AY 2014-15

Bench: Shri P.M. Jagtap, Vice- & Shri A.T. Varkey

Section 68

…] 392 ITR 7 (Born) Commissioner of Income-tax v. lovely Exports P. Ltd.[299] ITR 268] Nemi Chand Kothari v. Commissioner of Income-tax [264 ITR 254] CIT v . Expo Globe India Ltd. (2014) 361 ITR 147 (Delhi) CIT vs. Oasis Hospitalities Pvt. Ltd. and others (333 ITR 119) Commissioner of Income-tax v. Suresh Kumar Kakar [2010] 324 ITR 0231(Del) CIT- vs. Steller Investment Ltd. (1991) 192 ITR 287 (Del) CIT vs Achal Investment Ltd. (2004) 268 ITR 211 Commissioner of Income-tax v. Winstral Petrochemicals P. Ltd. [330 ITR 603] In view of the above submission and judicial precedents, it is humbly urged before you…

Asst CIT Cen Cir 3, Thane vs. Credential Equities P. Ltd, Bhayander

In the result, the appeal of Revenue dismissed

ITA 3808/MUM/2017[2009-10]Status: DisposedITAT Mumbai28 Nov 2019AY 2009-10

Bench: Shri R.C. Sharma & Shri Pawan Singh: A.Y : 2009-10

For Appellant: Shri Rakesh JoshiFor Respondent: Shri Awungshi Gimson
Section 131Section 132Section 133(6)Section 139(1)Section 143(3)Section 68

…regards the analysis of the facts or the application of the law in relation to Section 68 of the Act. 45. Consequently, no substantial question of law arises for determination. 21. The Hon'ble Delhi High Court in the case of Oasis Hospitalities P Ltd (2011) 333 ITR 119 Del, after considering all the relevant decisions on the issue including the decision of the Hon'ble Supreme Court in the case of 11 M/s. Credential Equities Pvt. Ltd., Lovely Exports P Ltd (supra), decision of the Full Bench of the Hon'ble Delhi High Court in the case of Sophia Finance Ltd reported in 205 ITR 98 (Del)(FB) and the decision in the…

Vatsal Hotels Pvt. Ltd., Delhi vs. DCIT, Circle- 26(1), New Delhi

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

ITA 7696/DEL/2018[2013-14]Status: DisposedITAT Delhi14 Nov 2019AY 2013-14

Bench: : Shri H.S. Sidhu & Shri O.P. Kantassessment Year: 2013-14

Section 133(6)Section 143(3)Section 234BSection 68

…eferred to decision of the Hon’ble Supreme Court in the case of NRA Iron and steel (P) Ltd reported in (2019) 103 taxmann.com 48(SC). She further referred to decision of the Hon’ble Delhi High Court in the case of CIT Vs Oasis Hospitalities Private Limited 333 ITR 119 (Del) wherein it is held that merely providing the identity of the investor does not discharge the onus of the assessee if the capacity or creditworthiness has not been established. The DR submitted that one of the share applicants was a penny stock company which provided bogus long-term capital gains to various persons. The Ld. DR also relied…

Huron Builders Pvt Ltd, New Delhi vs. ITO Ward - 6(1), New Delhi

In the result the appeal is allowed on this preliminary

ITA 6251/DEL/2019[2013-14]Status: DisposedITAT Delhi03 Oct 2019AY 2013-14

Bench: Shri Amit Shukla & Shri Anadee Nath Misshra

For Appellant: Shri S.K. Garg, Adv. & Shri AkarshFor Respondent: Ms. Sugandha Sharma, Sr.D.R
Section 147Section 148Section 68

…2001) 251 ITR 263 ii) CIT vs. Sophia Finance Ltd. reported in (1994) 205 ITR 98. B – Judgments rendered by Hon’ble Delhi High Court: i) CIT vs. Steller Investors Ltd. reported in (1991) 192 ITR 287 ii) CIT vs. Oasis Hospitalities (P) Ltd. reported in (2011) 333 ITR 119 iii) CIT vs. Divine Leasing and Finance Ltd. reported in (2008) 299 ITR 268. iv) CIT vs. SFIL Stock Broking Ltd. reported in (2010) 325 ITR 285 v) Pr. CIT vs. N.C. Cables Ltd. reported in (2017) 391 ITR 11 C – Other judgments: (i) Jaya Securities Ltd. vs. CIT reported in (2008) 166 Taxmann 6 11 I.T.A. No.6251/DEL/2019 (ii) CIT Ghaziabad Vs. S…

Verma Service Station, Firozabad vs. ACIT, Firozabad

In the result, the appeal of the assessee is dismissed

ITA 212/AGR/2018[2009-10]Status: DisposedITAT Agra11 Sept 2019AY 2009-10

Bench: Shri Laliet Kumar,And Dr. Mitha Lal Meena

Section 68

…essee is required to establish the identity, prove the genuineness of the transaction and establish the creditworthiness of the donor, has been reiterated even in a recent decision of Hon. Delhi High Court in the case of CIT vs. Oasis Hospitalities Pvt. Ltd., 333 ITR 119 (Delhi)(201 1). In this case it was held by the Hon. Court that “The initial onus is upon the assessee to establish three things necessary to obviate the mischief of Section 68. Those are: (i) identity of the investors; (ii) their creditworthiness/investments: and (ii) genuineness of the transaction. Only when these three ingredients are establis…

Nawal Kishore, Delhi vs. ACIT, Circle- 47(4), New Delhi

In the result, both the appeals of assessees are dismissed

ITA 1705/DEL/2019[2015-16]Status: DisposedITAT Delhi06 Sept 2019AY 2015-16

Bench: Shri O.P. Kant & Shri K.N. Charyassessment Year: 2015-16 Shri Satish Kishore, Vs. Ito, 1397, Tilak Bazar, Ward-47(2), Delhi New Delhi Pan :Awupk3580F (Appellant) (Respondent) & Assessment Year: 2015-16 Shri Nawal Kishore, Vs. Acit, 1397, Tilak Bazar, Circle-47(4), Delhi New Delhi Pan :Aagpk1458C (Appellant) (Respondent) Assessee By Shri R.K. Gaur, Ca Department By Shri N.K. Bansal, Sr.Dr

Section 10(38)Section 143(2)Section 43(5)Section 68

…hat suspicion, however, strong cannot take place of the proof and no addition can be made on the basis of mere suspicion. In support, he relied on following decisions: • Lalchand Bhagat Ambica Ram v CIT [(1959) 37ITR 288 (SC)]; • CIT v. Paras Cotton Co[(2007) 288 ITR 211 (Raj.)]; • Faqir Chand Chaman Lai v. ACIT [(2004) 1 SOT 914 (Asr.)] [Appeal dismissed by P&H • High Court in 262 ITR 295 and SLP dismissed by SC in 268 ITR 215 (St)]; • Assam Tea Co. v. ITO [(2005) 92ITD 85 (Asr.) (SB)]; • Jhantala Investments Limited v ACIT [(2000) 73 ITD 123 (Mum.)] 4.6 The Ld. counsel also submitted that the information from…

Satish Kishore, Delhi vs. ITO, Ward- 47(2), New Delhi

In the result, both the appeals of assessees are dismissed

ITA 1704/DEL/2019[2015-16]Status: DisposedITAT Delhi06 Sept 2019AY 2015-16

Bench: Shri O.P. Kant & Shri K.N. Charyassessment Year: 2015-16 Shri Satish Kishore, Vs. Ito, 1397, Tilak Bazar, Ward-47(2), Delhi New Delhi Pan :Awupk3580F (Appellant) (Respondent) & Assessment Year: 2015-16 Shri Nawal Kishore, Vs. Acit, 1397, Tilak Bazar, Circle-47(4), Delhi New Delhi Pan :Aagpk1458C (Appellant) (Respondent) Assessee By Shri R.K. Gaur, Ca Department By Shri N.K. Bansal, Sr.Dr

Section 10(38)Section 143(2)Section 43(5)Section 68

…hat suspicion, however, strong cannot take place of the proof and no addition can be made on the basis of mere suspicion. In support, he relied on following decisions: • Lalchand Bhagat Ambica Ram v CIT [(1959) 37ITR 288 (SC)]; • CIT v. Paras Cotton Co[(2007) 288 ITR 211 (Raj.)]; • Faqir Chand Chaman Lai v. ACIT [(2004) 1 SOT 914 (Asr.)] [Appeal dismissed by P&H • High Court in 262 ITR 295 and SLP dismissed by SC in 268 ITR 215 (St)]; • Assam Tea Co. v. ITO [(2005) 92ITD 85 (Asr.) (SB)]; • Jhantala Investments Limited v ACIT [(2000) 73 ITD 123 (Mum.)] 4.6 The Ld. counsel also submitted that the information from…

ITO 12(2)(3), Mumbai vs. Greeksoft Institute of Financial Market Pvt. Ltd., Mumbai

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

ITA 5867/MUM/2017[2011-12]Status: DisposedITAT Mumbai22 Aug 2019AY 2011-12

Bench: Shri Rajesh Kumar & Shri Amarjit Singhassessment Year: 2011-12

For Appellant: Shri Kirna Mehta, C.AFor Respondent: Shri Chaudhary Arun Kumar Singh, D.R
Section 133(6)Section 143(1)Section 143(3)Section 147Section 148Section 68

…he genuineness of transactions. Before us, the revenue could not controvert the finding given by Ld CIT(A). 17. We notice that the Ld CIT(A) has also taken support of the decision rendered by Hon’ble Delhi High Court in the case of Oasis Hospitalities P Ltd (333 ITR 119), wherein the decision rendered by Hon’ble Supreme court in the case of lovely exports P Ltd (supra) was also discussed. The Hon’ble Delhi High Court has held that the assessee is required to prove the three ingredients mentioned above in respect of share application money also. The Hon’ble Delhi High Court further held that once the assessee dis…

M/S Manish Finlease (P) Ltd, Patna vs. ITO, Ward-2(1), Patna

ITA 25/PAT/2019[2010-11]Status: DisposedITAT Patna09 Aug 2019AY 2010-11

Bench: Shri Chandra Mohan Garg & Laxmi Prasad Sahuassessment Year : 2010-2011 Manish Finlease Pvt Ltd., Vs. Ito, Ward 2(1), Patna Chandi House Exhibition Road, Patna Pan/Gir No.Aaccm 6252 B (Appellant) .. ( Respondent) Assessee By : Shri A.K.Rastogi & Rakesh Kumar, Ars Revenue By : Shri Indrajeet Singh, Dr Date Of Hearing : 20/06/ 2019 Date Of Pronouncement : 09/08/ 2019 O R D E R Per Bench This Is An Appeal Filed By The Assessee Against The Order Of The Cit(A)-1, Patna Dated 27.9.2018 For The Assessment Year 2010-2011. 2. The Appeal Filed By The Assessee Is Delayed By 51 Days. The Assessee Has Filed Application For Condonation Of Delay Stating The Reasons For Not Filing The Appeal In Time Before The Tribunal. After Hearing The Submissions Of The Parties, We Are Satisfied That The Assessee Had A Bonafide Reason For Not Filing The Appeal In Time. Therefore, We Condone The Delay & Proceed To Decide The Appeal Of The Assessee On Merits.

For Appellant: Shri A.K.Rastogi & Rakesh Kumar, ARsFor Respondent: Shri Indrajeet Singh, DR
Section 133(6)Section 143(2)Section 143(3)Section 147Section 148(1)Section 68

…ous courts is that the initial onus is on the assessee to establish the identity. prove the genuineness of the transaction and establish the creditworthiness of the creditor This has again been repeated in the case of Oasis Hospitalities Pvt. Ltd. reported in 333 ITR 119 (Delhi). 9. 15 The appellant in the course of the assessment proceedings as well as in the course of the appellate proceedings had failed to satisfy the three vital ingredients of section 68 of the Act to the satisfaction of the AO particularly in respect of the identity creditworthiness and genuineness of transaction including the bona fide of t…

Rmp Holding (P) Ltd., New Delhi vs. ITO, Ward- 20(3), New Delhi

ITA 79/DEL/2019[2010-11]Status: DisposedITAT Delhi09 Aug 2019AY 2010-11

Bench: Shri Amit Shukla & Shri L.P. Sahuasstt. Year: 2007-08

For Appellant: Shri S.K. Gupta, CAFor Respondent: Shri Surender Pal. Sr. DR
Section 143(1)Section 143(3)Section 147Section 271(1)(c)Section 68

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”: NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER Asstt. Year: 2007-08 ITO, Ward-20(3) RMP Holding (P) Ltd. New Delhi. 138C, Block B, Group -4, Dilshad Garden, New Delhi – 110 095 Vs. PAN AAACR5533N (Appellant) (Respondent) Asstt. Year 2010-11 RMP Holding (P) Ltd. ITO, Ward 20(3) 138C, Block B, Group-4, Vs. New Delhi. Dilshad Garden, New Delhi -110 095 PAN AAACR5533N (Appellant) (Respondent) Asstt. Year 2006-07 M/s. R.N. Khemka Enterprises ITO, (P) Ltd, G-137, Gali No.6, Ward-15(1) Shiv Mandir Road, New Delhi. Vs. Swaroop Naga…

R.N. Khemka Enterprises (P) Ltd., Delhi vs. ITO, Ward- 20(3), New Delhi

ITA 78/DEL/2019[2010-11]Status: DisposedITAT Delhi09 Aug 2019AY 2010-11

Bench: Shri Amit Shukla & Shri L.P. Sahuasstt. Year: 2007-08

For Appellant: Shri S.K. Gupta, CAFor Respondent: Shri Surender Pal. Sr. DR
Section 143(1)Section 143(3)Section 147Section 271(1)(c)Section 68

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”: NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER Asstt. Year: 2007-08 ITO, Ward-20(3) RMP Holding (P) Ltd. New Delhi. 138C, Block B, Group -4, Dilshad Garden, New Delhi – 110 095 Vs. PAN AAACR5533N (Appellant) (Respondent) Asstt. Year 2010-11 RMP Holding (P) Ltd. ITO, Ward 20(3) 138C, Block B, Group-4, Vs. New Delhi. Dilshad Garden, New Delhi -110 095 PAN AAACR5533N (Appellant) (Respondent) Asstt. Year 2006-07 M/s. R.N. Khemka Enterprises ITO, (P) Ltd, G-137, Gali No.6, Ward-15(1) Shiv Mandir Road, New Delhi. Vs. Swaroop Naga…

ITO, Ward- 20(3), New Delhi vs. Rmp Holding (P) Ltd., New Delhi

ITA 6017/DEL/2018[2007-08]Status: DisposedITAT Delhi09 Aug 2019AY 2007-08

Bench: Shri Amit Shukla & Shri L.P. Sahuasstt. Year: 2007-08

For Appellant: Shri S.K. Gupta, CAFor Respondent: Shri Surender Pal. Sr. DR
Section 143(1)Section 143(3)Section 147Section 271(1)(c)Section 68

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”: NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER Asstt. Year: 2007-08 ITO, Ward-20(3) RMP Holding (P) Ltd. New Delhi. 138C, Block B, Group -4, Dilshad Garden, New Delhi – 110 095 Vs. PAN AAACR5533N (Appellant) (Respondent) Asstt. Year 2010-11 RMP Holding (P) Ltd. ITO, Ward 20(3) 138C, Block B, Group-4, Vs. New Delhi. Dilshad Garden, New Delhi -110 095 PAN AAACR5533N (Appellant) (Respondent) Asstt. Year 2006-07 M/s. R.N. Khemka Enterprises ITO, (P) Ltd, G-137, Gali No.6, Ward-15(1) Shiv Mandir Road, New Delhi. Vs. Swaroop Naga…

R.N. Khemka Enterprises (P) Ltd., Delhi vs. ITO, Ward- 20(3), New Delhi

ITA 584/DEL/2018[2006-07]Status: DisposedITAT Delhi09 Aug 2019AY 2006-07

Bench: Shri Amit Shukla & Shri L.P. Sahuasstt. Year: 2007-08

For Appellant: Shri S.K. Gupta, CAFor Respondent: Shri Surender Pal. Sr. DR
Section 143(1)Section 143(3)Section 147Section 271(1)(c)Section 68

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”: NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER Asstt. Year: 2007-08 ITO, Ward-20(3) RMP Holding (P) Ltd. New Delhi. 138C, Block B, Group -4, Dilshad Garden, New Delhi – 110 095 Vs. PAN AAACR5533N (Appellant) (Respondent) Asstt. Year 2010-11 RMP Holding (P) Ltd. ITO, Ward 20(3) 138C, Block B, Group-4, Vs. New Delhi. Dilshad Garden, New Delhi -110 095 PAN AAACR5533N (Appellant) (Respondent) Asstt. Year 2006-07 M/s. R.N. Khemka Enterprises ITO, (P) Ltd, G-137, Gali No.6, Ward-15(1) Shiv Mandir Road, New Delhi. Vs. Swaroop Naga…