CIT v. Orient Craft Ltd.

354 ITR 536High Court2013#204 most cited

What is CIT v. Orient Craft Ltd. authority for?

Reassessment of income, especially after a summary assessment under Section 143(1), requires the Assessing Officer to possess fresh, tangible material to form a reason to believe that income has escaped assessment; a mere reappraisal of existing records or a change of opinion without new material is not permissible.

366

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2015 to 2025.

Also referred to as

CIT v. Orient Craft Ltd. · Section 147 · Section 148 · Section 143(1) · fresh tangible material · reason to believe · escapement of income · mere change of opinion · live link · reopening of assessment

Also reported as

29 Taxmann.com 392

Sections most often in play

Section 147Section 143(3)Section 148Section 143(2)Section 139Section 143(1)Section 133ASection 142(1)

Issues it is cited on

fresh tangible materialkelvinatorbeyond four yearsmaterial facts necessary for assessmentfirst proviso to section 147mere change of opinionlive linkchange of opiniontangible materialshort term capital gainsreason to believeescapement of income

Judgments citing CIT v. Orient Craft Ltd.

S. Aravind, Karur vs. ITO, Ward-1, Karur

In the result, all the appeals t, all the appeals stand allowed

ITA 2584/CHNY/2024[2012-13]Status: DisposedITAT Chennai09 Apr 2025AY 2012-13

Bench: Shri Aby T. Varkey & Shri Jagadish

…dings an arbitrary exercise of power and a review of proceedings impermissible in law. impermissible in law. 13. The Division Bench of the The Division Bench of the Delhi High Court in the case in the case of CIT v. Orient Craft Ltd. Orient Craft Ltd. [2013] 354 ITR 536/215 Taxman 28/29 [2013] 354 ITR 536/215 Taxman 28/29 taxmann.com 392 taxmann.com 392 deals specifically with this aspect of the matter. The specifically with this aspect of the matter. The substantial question of law that was dealt with by the High Court is as substantial question of law that was dealt with by the High Court is as substantial que…

Malkiat Agro Industries 01, Cantt Road, Nabha 147201, Punjab vs. Lovish Shelley the DCIT Circle Mandigobind Garh Jao Income Tax Officer Nabha, Punjab

In the result, assessee’s appeal is allowed

ITA 485/CHANDI/2024[2012-2013]Status: DisposedITAT Chandigarh01 Apr 2025AY 2012-2013

Bench: SHRI. RAJPAL YADAV (Vice President), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Sudhir Sehgal, Advocate and Shri K.K. Singla, C.AFor Respondent: Smt. Kusum Bansal, CIT DR
Section 133Section 133(6)Section 143(1)Section 148

…u/s 143(1) and lateron, the assessment was sought to be reopened by way of notice u/s 148 and such reassessment proceedings were quashed as per following judgments:- i). Shiva Exports Vs ITO, 27 CCH 742 (Chd. Trib.) ii). CIT Vs Orient Crafts Ltd. reported in 354 ITR 536 (Delhi High Court) iii) Samrat Plywood Ltd. Vs ACIT, 87 ITR (Trib.) 102 (Chandigarh) Thus, it was argued that the notice u/s 148 be quashed both on account of jurisdiction and on wrong reason to believe and non-application of independent mind by the AO. 12. On merits, the assessee has taken the ground of appeals from ground No.7 to ground No. 12…

The Gate of Hope Charitable Trust, Chennai vs. ITO (Exemptions) Ward-2, Chennai

The appeals of the assessee are allowed

ITA 2006/CHNY/2024[2011-12]Status: DisposedITAT Chennai05 Mar 2025AY 2011-12

Bench: Shri Aby T. Varkey & Shri Jagadish

For Appellant: Ms. T.V.Muthu AbiramiFor Respondent: Ms. Anitha, Addl.CIT
Section 11Section 12ASection 147Section 80G

…rendered its view , and rendered its view by concurring with the Division by concurring with the Division Bench of the Hon’ble Delhi High Court in the case of Bench of the Hon’ble Delhi High Court in the case of CIT v. Orient Craft CIT v. Orient Craft Ltd (354 ITR 536). In this case also, t . In this case also, the Court held that he Court held that, it is true that no assessment order is passed when the return is merely processed under no assessment order is passed when the return is merely processed under no assessment order is passed when the return is merely processed under Section 143(1) and an intimation…

The Gate of Hope Charitable Trust, Chennai vs. ITO(E), Ward-2, Chennai

The appeals of the assessee are allowed

ITA 1372/CHNY/2024[2010-11]Status: DisposedITAT Chennai05 Mar 2025AY 2010-11

Bench: Shri Aby T. Varkey & Shri Jagadish

For Appellant: Ms. T.V.Muthu AbiramiFor Respondent: Ms. Anitha, Addl.CIT
Section 11Section 12ASection 147Section 80G

…rendered its view , and rendered its view by concurring with the Division by concurring with the Division Bench of the Hon’ble Delhi High Court in the case of Bench of the Hon’ble Delhi High Court in the case of CIT v. Orient Craft CIT v. Orient Craft Ltd (354 ITR 536). In this case also, t . In this case also, the Court held that he Court held that, it is true that no assessment order is passed when the return is merely processed under no assessment order is passed when the return is merely processed under no assessment order is passed when the return is merely processed under Section 143(1) and an intimation…

Assistant Commissioner of Income Tax Circle-1, Bareilly vs. Wave Distilleries and Breweries Limited, Bareilly

Appeals of the Department stand dismissed

ITA 153/LKW/2023[2013-14]Status: DisposedITAT Lucknow28 Feb 2025AY 2013-14

Bench: Shri. Sudhanshu Srivastava & Shri Nikhil Choudhary

For Appellant: S/Shri Salil Kapoor, Vibhu Jain and Sumit Lalchandani, AdvocatesFor Respondent: Smt. Richa Rastogi, CIT (DR)
Section 115JSection 148

…ee. 11.11 The Ld. A.R. further submitted that with reference to Assessment years 2015-16 and 2016-17, the law relating to "change of Opinion" will equally apply in light of the judgment of Hon'ble High Court of Delhi in the case of CIT vs. Orient Craft Ltd.: 354 ITR 536, wherein the reasons for reassessment was that AO reached on a belief that there was escapement of income on going through the return of income filed by assessee after he accepted return u/s. 143(1) of the Act without scrutiny, and nothing more. On these facts, it was held by the Hon'ble Delhi High Court that it was nothing but review of earlier…

Income Tax Officer, Chennai vs. Macmillan Education India Private Limited, Chennai

In the result, the appeal filed by the revenue and cross objection filed by the assessee are dismissed

ITA 2036/CHNY/2024[2013-14]Status: DisposedITAT Chennai30 Jan 2025AY 2013-14

Bench: Shri Aby T Varkey, Hon’Ble & Shri S.R.Raghunatha, Hon’Bleआयकर अपीलसं./Ita No.: 2036/Chny/2024 & Co No.: 66/Chny/2024 िनधा"रणवष" / Assessment Year: 2013-14 Income Tax Officer, Macmillan Education India Corporate Ward -4(1), V. Private Limited, Chennai – 600 034. No.21, Patullos Road, Chennai – 600 002. [Pan:Aafcm-5564-R] (अपीलाथ"/Appellant) (Respondent/Cross Objector) Assessee By : Mr. S.P. Chidambaram, Advocate : Ms. R. Anita, Addl.Cit Department By सुनवाई क" तार"ख/Date Of Hearing : 22.11.2024 घोषणा क" तार"ख/Date Of Pronouncement : 30.01.2025 आदेश /O R D E R

For Appellant: Mr. S.P. Chidambaram, Advocate
Section 143(2)Section 147

…otice u/s.148. The notice under section 148 dated 9.12.2002 is thus an arbitrary exercise of power and a review of proceedings impermissible in law. 13. The Division Bench of the Delhi High Court in the case of Commissioner of Income Tax Vs. Orient Craft Ltd (354 ITR 546) deals specifically with this aspect of the matter. The substantial question of law that was dealt with by the High Court is as follows; ‘Was the Tribunal right in law in holding that in the absence of any tangible material available with the Assessing Officer to form the requisite belief regarding escapement of income, the reopening of the asses…

DCIT It 3 3 2 Mumbai, Mumbai vs. Pramarica Aspf II Cyprus Holding Ltd, Ctprus

The appeal of the revenue is dismissed

ITA 3041/MUM/2024[2013-14]Status: DisposedITAT Mumbai07 Jan 2025AY 2013-14

Bench: Shri Saktijit Dey & Ms Padmavathy S, Am

For Appellant: Ms. Hirali Desai/ Shri YogeshFor Respondent: Shri Krishna Kumar, Sr. DR
Section 115A(1)(a)Section 143(1)Section 144CSection 148

…resh material/information was brought on record, the AO did not have the power to reopen the assessment proceedings. [See: CIT v. Kelvinator of India Ltd. [2010] 187 Taxman 312/320 ITR 561 (SC), CIT v. Orient Craft Ltd. [2013] 29 taxmann.com 392/215 Taxman 28/354 ITR 536 (Delhi), and BPTP Ltd. v. Pr.CIT [2020] 113 taxmann.com 587/421 ITR 59 (Delhi)]. **** 13. Having heard learned counsel for the parties, and perused the record, what has emerged and qua which there is no rebuttal is that, before the draft assessment orders dated 23-12-2016 for the AY in issue, te, 2013- 14 were passed, there was in place the order…

DCIT It 332 Mumbai, Income Tax vs. Pramarica Aspf II Cyprus Holding Ltd, Cyprus

The appeal of the revenue is dismissed

ITA 3040/MUM/2024[2015-16]Status: DisposedITAT Mumbai07 Jan 2025AY 2015-16

Bench: Shri Saktijit Dey & Ms Padmavathy S, Am

For Appellant: Ms. Hirali Desai/ Shri YogeshFor Respondent: Shri Krishna Kumar, Sr. DR
Section 115A(1)(a)Section 143(1)Section 144CSection 148

…resh material/information was brought on record, the AO did not have the power to reopen the assessment proceedings. [See: CIT v. Kelvinator of India Ltd. [2010] 187 Taxman 312/320 ITR 561 (SC), CIT v. Orient Craft Ltd. [2013] 29 taxmann.com 392/215 Taxman 28/354 ITR 536 (Delhi), and BPTP Ltd. v. Pr.CIT [2020] 113 taxmann.com 587/421 ITR 59 (Delhi)]. **** 13. Having heard learned counsel for the parties, and perused the record, what has emerged and qua which there is no rebuttal is that, before the draft assessment orders dated 23-12-2016 for the AY in issue, te, 2013- 14 were passed, there was in place the order…

Imk Hotels Private Limited, Mumbai vs. The Income Tax Officer -Ward 6(3)(1), Mumbai

ITA 4202/MUM/2024[2009-10]Status: DisposedITAT Mumbai17 Dec 2024AY 2009-10

Bench: Shri Om Prakash Kantshri Sandeep Singh Karhail

For Appellant: Shri Nitesh JoshiFor Respondent: Shri Krishnakumar, Sr. DR
Section 143(1)Section 143(3)Section 147Section 148Section 250Section 68

…tiation of reassessment proceedings only on the basis of suspicion without any material being available with the Assessing Officer. 10. In this regard, the following observations of the Hon'ble Delhi High Court in CIT v/s Orient Craft Ltd., reported in [2013] 354 ITR 536 (Del.), become relevant, as the Hon'ble High Court has also analysed the decision of Hon'ble Supreme Court in ACIT v/s Rajesh Jhaveri Stock Brokers, reported in [2007] 291 ITR 500 (SC), which has been relied by the AO while disposing assessee's objections: “13. Having regard to the judicial interpretation placed upon the expression "reason to bel…

Cheyur Ramakrishnan, Chennai vs. ITO, Business Ward - 2(3), Chennai

In the result, the appeal of the assessee in ITA No

ITA 334/CHNY/2024[2007-08]Status: DisposedITAT Chennai27 Aug 2024AY 2007-08

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.334/Chny/2024. (िनधा"रणवष" / Assessment Year: 2007-2008) Cheyur Ramakrishnan Rajkumar, Vs. The Income Tax Officer, No.7/4, Meenakshi P.S Business Ward Ii(3) Sivasamy Road, Chennai. Mylapore, Chennai 600 004. [Pan: Accpr 4434P] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri. R. Subramanian, C.A., ""यथ" क" ओर से /Respondent By : Shri. Arv Srinivasan, Irs, Addl.Cit. सुनवाई क" तार"ख/Date Of Hearing : 19.06.2024 घोषणा क" तार"ख /Date Of Pronouncement : 27.08.2024 आदेश / O R D E R Per Manu Kumar Giri ()

For Appellant: Shri. R. Subramanian, C.AFor Respondent: Shri. ARV Srinivasan, IRS, Addl.CIT
Section 143(1)Section 143(3)Section 147Section 148Section 151Section 2(14)Section 54B

…ld be challenged as being without jurisdiction for absence of reason to believe that income had escaped assessment even in case where assessment had been completed earlier by an intimation under Section 143(1). The decision in “ CIT Vs Orient Craft Ltd (2013) 354 ITR 536” was followed in “TANMAC India Vs Deputy CIT, Pondicherry (2017) 78 Taxmann.com 155 (Madras)”. 7. It is the contention of Ms.Premalatha, learned Standing Counsel that this Court, in the case of “Diebold Systems Pvt Ltd., Vs IT Officer (OSD)” in T.C.No.2153 of 2008 dated 11.07.2019, had distinguished the decision of “CIT Vs Orient Craft Ltd (2013)…

ACIT, Central Circle - 3 (3), Chennai vs. M/S Land Marvel Homes, Chennai

In the result, appeal filed by the Revenue is allowed

ITA 1055/CHNY/2022[2012-2013]Status: DisposedITAT Chennai26 Jul 2024AY 2012-2013

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकरअपीलसं./Ita No.: 1055/Chny/2022 िनधा"रणवष" / Assessment Year: 2012-13 M/S. Land Marvel Homes, The Acit, V. 45-47, Old No. 22-23, Central Circle -3(3), 3Rd Floor, 1St Main Road, Chennai. Gandhi Nagar, Adyar, Chennai – 600 020. [Pan:Aabfl-4387-N] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/Appellant By : Shri. V. Nandakumar, Cit ""यथ"क"ओरसे/Respondent By : Shri. T. Banusekar, Advocate & Shri. Yeshwanth Kumar, Ca सुनवाई क" तारीख/Date Of Hearing : 06.06.2024 घोषणा क" तारीख/Date Of Pronouncement : 26.07.2024 आदेश /O R D E R

For Appellant: Shri. V. Nandakumar, CITFor Respondent: Shri. T. Banusekar, Advocate &
Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 147Section 148

…o. Having chosen not to, he cannot resort to the provisions of S.147 in the absence of any new or fresh material indicating escapement of income. :-10-: ITA. No:1055/Chny/2022 17. A decision of the Delhi High Court in the case of CIT Vs Orient Craft Limited (354 ITR 536) had occasion to consider a similar question and the Division Bench, at Page 546, holds as follows; “Having regard to the judicial interpretation placed upon the expression reason to believe, and the continued use of that expression right from 1948 till date, we have to understand the meaning of the expression in exactly the same manner in which…

Hero Motocorp Ltd (As Successor of Hero Investment P.Ltd), New Delhi vs. DCIT, Circle 11(1), New Delhi

The appeal is allowed

ITA 1053/DEL/2023[2011-12]Status: DisposedITAT Delhi24 Jul 2024AY 2011-12

Bench: Shri G.S. Pannu & Shri Anubhav Sharmaassessment Year: 2011-12

Section 143(3)

…lhi Distribution Limited: ITA No.689 of 2016 (Del.) PCIT vs. Tupperware India Pvt. Ltd.: 284 CTR 68 (Del.) CIT vs. Batra Bhatta Co 321 ITR 526 (Del) - SLP has been dismissed by the Supreme Court and is reported in 320 ITR (St.) 24. CIT vs. Orient Craft Ltd: 354 ITR 536 (Del.) Sarthak Securities Co. Pvt. Ltd. vs. ITO: 329 ITR 110 (Del.) Indivest Pte Ltd., Singapore vs. ADIT: 250 CTR 15 (Bom) Nitin P. Shah vs. DCIT 146 Taxman 536 (Guj.). CIT vs. Manohar Lal Gupta 213 CTR 93 (Raj.) 28. Now as with regard to grounds of appeal nos.4 to 8, which are also to great extent covered in the second issue, as framed abov…

Surinder Films(P) Ltd., Kolkata vs. DCIT, Cir-3(1), Kolkata.

In the result, appeal of the assessee is allowed

ITA 1360/KOL/2023[2012-13]Status: DisposedITAT Kolkata09 Apr 2024AY 2012-13

Bench: Dr. Manish Borad, Hon’Ble & Shri Sonjoy Sarma, Hon’Blei.T.A. No. 1360/Kol/2023 Assessment Year: 2012-13 Surinder Films (P) Ltd. Dy. Commissioner Of Income Tax, C/O Subash Agarwal & Associates Vs Circle-3(1), Kolkata Advocates Siddha Gibson 1, Gibson Lane Suite 213, 2Nd Floor Kolkata - 700069 [Pan : Aancs0075K] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Siddharth Agarwal, Advocate Revenue By : Shri Arun Kumar Meena, Jcit, Sr. D/R सुनवाई क" तारीख/Date Of Hearing : 08/02/2024 घोषणा क" तारीख /Date Of Pronouncement: 09/04/2024 आदेश/O R D E R Per Dr. Manish Borad: The Present Appeal Is Directed At The Instance Of The Assessee Against The Order Of The National Faceless Appeal Centre, Delhi (Hereinafter The “Ld. Cit(A)”) Dt. 23/11/2023, Passed U/S 250 Of The Income Tax Act, 1961 (“The Act”) For The Assessment Year 2012-13. 2. The Assessee Has Raised The Following Grounds Of Appeal:- 1. (A) For That The Ld. Cit(A) Was Not Justified In Upholding The Validity Of Re-Opening Proceedings U/S 147 Which Was Without Jurisdiction & As Such, Not Sustainable In The Eyes Of Law. (B) For That The Purported Approval Granted By The Principal Cit - 1, Kolkata U/S 151, If Any, Does Not Fulfill The Requirements Of Law Thereby Vitiating The Entire Proceedings. 2. For That The Ld. Cit(A) Was Not Justified In Confirming The Addition Made By The A.O. Of Rs. 30,00,000/- On Account Of Unsecured Loan Received From Mirabelle Tradecom Pvt Ltd. U/S 68. 2

For Appellant: Shri Siddharth Agarwal, AdvocateFor Respondent: Shri Arun Kumar Meena, JCIT, Sr. D/R
Section 143(1)Section 143(3)Section 147Section 148Section 151Section 250Section 68Section 69C

…nt case is missing and under such circumstances also the reopening of the assessment has been held to be invalid. We draw support from the following decisions:- i) Khubchandani Health Parks Pvt. Ltd. vs. ITO & Ors. {384 ITR 322} ii) CIT vs. Orient Craft Ltd. {354 ITR 536} 11. In view of the above discussions and respectfully following the ratio laid down by the Hon’ble Courts, we are of the considered view that firstly, the reasons recorded are vague, secondly there is no live nexus between the reasons recorded and income escaped, thirdly the reopening has been carried out merely on the basis of the information a…

ACIT, New Delhi vs. M/S. Green Gem Estates Pvt. Ltd., New Delhi

In the result, the appeal of the revenue is dismissed

ITA 1732/DEL/2016[2011-12]Status: DisposedITAT Delhi01 Feb 2024AY 2011-12

Bench: Sh. Saktijit Dey & Sh. N. K. Billaiyaassessment Year: 2011-12 Acit Vs. Green Gem Estates Pvt. Ltd. R/O B- 4/43, 2Nd Floor, Central Circle -2 New Delhi Safdarjung Enclave, New Delhi – 110029 Pan No.Aaacg3209Q (Appellant) (Respondent) Appellant By Sh. Subhra Jyoti Chakraborty, Cit Dr Respondent By Sh. Somil Aggarwal, Advocate Sh. Deepesh Garg, Advocate Sh. Shrey Jain, Advocate Date Of Hearing: 01/02/2024 Date Of Pronouncement: 01/02/2024 Order Per N. K. Billaiya, Am:

Section 133Section 147Section 148Section 66Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI BEFORE SH. SAKTIJIT DEY, VICE PRESIDENT AND SH. N. K. BILLAIYA, ACCOUNTANT MEMBER Assessment Year: 2011-12 ACIT Vs. Green Gem Estates Pvt. Ltd. R/o B- 4/43, 2nd Floor, Central Circle -2 New Delhi Safdarjung Enclave, New Delhi – 110029 PAN No.AAACG3209Q (APPELLANT) (RESPONDENT) Appellant by Sh. Subhra Jyoti Chakraborty, CIT DR Respondent by Sh. Somil Aggarwal, Advocate Sh. Deepesh Garg, Advocate Sh. Shrey Jain, Advocate Date of hearing: 01/02/2024 Date of Pronouncement: 01/02/2024 ORDER PER N. K. BILLAIYA, AM: This appeal by the revenue is preferr…

Assistant Commissioner of Income Tax, Circle 1(1), Raipur vs. Meserss T.C. Buildcon Private Limited, Raipur

In the result CO filed by the assessee is allowed and the appeal filed by the revenue stands dismissed

ITA 173/RPR/2019[2011-12]Status: DisposedITAT Raipur27 Oct 2023AY 2011-12

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am Assistant Commissioner Of Vs M/S. Tc Buildcon Pvt. Ltd. Income Tax, Circle 1(1) Vasudev, B-5, Sector-5, Raipur, (C.G.) Devendra Nagar, Raipur (C.G.) Pan: Aacct4516F Cross Objection No. 26/Rpr/2019 (Arising Out Of Ita No. 173/Rpr/2019) (िनधा"रण वष" / Assessment Year : 2011-12) Assistant Commissioner Of Vs M/S. Tc Buildcon Pvt. Ltd. Income Tax, Circle 1(1) Vasudev, B-5, Sector-5, Raipur, (C.G.) Devendra Nagar, Raipur (C.G.) Pan: Aacct4516F (अपीलाथ" /Appellant) (""यथ" / Respondent) .. िनधा"रती क" ओर से /Assessee By : Shri Sunil Kumar Agrawal, Ca राज"व क" ओर से /Revenue By : Shri V.K. Singh, Cit-Dr सुनवाई क" तार"ख / Date Of Hearing : 16-08-2023 घोषणाक" तार"ख/Date : 27-10-2023 Of Pronouncement आदेश / O R D E R Per Arun Khodpia, Am:

For Appellant: Shri Sunil Kumar Agrawal, CAFor Respondent: Shri V.K. Singh, CIT-DR
Section 142(1)Section 144Section 147Section 148

…notice for reassessment and nothing more and thus he read not stated how he had come to reason to believe that income has escaped that assessment, such notice lacked validity”. 11 I.T.A. No.173/RPR/2019 CO No. 26/RPR/2019 4. CIT vs Orient Craft Ltd (2013) 354 ITR 536 (Del HC). In this judgment Hon’ble Delhi HC has held that: “In absence of any tangible material available with AO to form requisite relief regarding escapement of income, reopening u/s 147 of assessment made u/s 143(1) is without jurisdiction.” 5.3 On the other hand, Ld. CIT(DR) opposed the objection raised by the assessee in the additional grou…

DCIT, Central Circle-8, New Delhi vs. Bhaijee Commodities Pvt. Ltd., Delhi

ITA 9133/DEL/2019[2010-11]Status: DisposedITAT Delhi07 Aug 2023AY 2010-11

Bench: Shri Chandra Mohan Garg & Shri Pradip Kumar Kedia

For Appellant: Shri Surinder Mahajan CAFor Respondent: Shri Kanav Bali, Sr.DR
Section 133(6)Section 147Section 148Section 151Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A” DELHI BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER And SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER I.T.A. No.7921/DEL/2019 Assessment Year 2010-11 Bhaijee Commodities Pvt. Ltd. v. ACIT 14, Central Market Circle-4(2) Ashok Vihar New Delhi. New Delhi TAN/PAN: AAACB8905G (Appellant) (Respondent) Assessment Year 2010-11 DCIT v. Bhaijee Commodities Pvt. Ltd. Central Circle-8 14, Central Market New Delhi Ashok Vihar New Delhi TAN/PAN: AAACB8905G (Appellant) (Respondent) Assessee by: Shri Surinder Mahajan CA Shri Samir Mahajan CA Department by: Shri Kanav Bali, S…

Bhaijee Commodities Pvt. Ltd., New Delhi vs. ACIT Circle-4(2), New Delhi

ITA 7921/DEL/2019[2010-11]Status: DisposedITAT Delhi07 Aug 2023AY 2010-11

Bench: Shri Chandra Mohan Garg & Shri Pradip Kumar Kedia

For Appellant: Shri Surinder Mahajan CAFor Respondent: Shri Kanav Bali, Sr.DR
Section 133(6)Section 147Section 148Section 151Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A” DELHI BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER And SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER I.T.A. No.7921/DEL/2019 Assessment Year 2010-11 Bhaijee Commodities Pvt. Ltd. v. ACIT 14, Central Market Circle-4(2) Ashok Vihar New Delhi. New Delhi TAN/PAN: AAACB8905G (Appellant) (Respondent) Assessment Year 2010-11 DCIT v. Bhaijee Commodities Pvt. Ltd. Central Circle-8 14, Central Market New Delhi Ashok Vihar New Delhi TAN/PAN: AAACB8905G (Appellant) (Respondent) Assessee by: Shri Surinder Mahajan CA Shri Samir Mahajan CA Department by: Shri Kanav Bali, S…

Everest Industries Ltd., Noida vs. Dy CIT Circle- 1, Thane

In the result, appeals of the Revenue as well appeals of the In the result, appeals of the Revenue as well appeals of the In the result, appeals of the Revenue as well appeals of the assessee are a...

ITA 720/MUM/2020[2016-17]Status: DisposedITAT Mumbai30 Jun 2023AY 2016-17

Bench: Shri Aby T Varkey () & Shri Om Prakash Kant ()

For Appellant: Mr. Yogesh Thar/For Respondent: Mr. Biswanath Das, CIT-DR/

…f contention, the Ld. Counsel of the assessee relied on the decision of the Hon’ble Delhi High Court in the case of CIT v. decision of the Hon’ble Delhi High Court in the case of decision of the Hon’ble Delhi High Court in the case of Orient Craft Ltd. (2013) 354 ITR 536 (Del) 2013) 354 ITR 536 (Del) and decision of the and decision of the Tribunal in the case of Navajbai Ratan Tata Trust v. ACIT 196 Navajbai Ratan Tata Trust v. ACIT 196 Tribunal in the case of ITD 18932. 32.The Ld. DR on the other hand, submitted that the assessment The Ld. DR on the other hand, submitted that the assessment The Ld. DR on the ot…

Everest Industries Ltd., Noida vs. Dy CIT Circle- 1, Thane

In the result, appeals of the Revenue as well appeals of the In the result, appeals of the Revenue as well appeals of the In the result, appeals of the Revenue as well appeals of the assessee are a...

ITA 719/MUM/2020[2015-16]Status: DisposedITAT Mumbai30 Jun 2023AY 2015-16

Bench: Shri Aby T Varkey () & Shri Om Prakash Kant ()

For Appellant: Mr. Yogesh Thar/For Respondent: Mr. Biswanath Das, CIT-DR/

…f contention, the Ld. Counsel of the assessee relied on the decision of the Hon’ble Delhi High Court in the case of CIT v. decision of the Hon’ble Delhi High Court in the case of decision of the Hon’ble Delhi High Court in the case of Orient Craft Ltd. (2013) 354 ITR 536 (Del) 2013) 354 ITR 536 (Del) and decision of the and decision of the Tribunal in the case of Navajbai Ratan Tata Trust v. ACIT 196 Navajbai Ratan Tata Trust v. ACIT 196 Tribunal in the case of ITD 18932. 32.The Ld. DR on the other hand, submitted that the assessment The Ld. DR on the other hand, submitted that the assessment The Ld. DR on the ot…

DCIT Circle-1, Thane vs. M/S Everest Industries Ltd., Delhi

In the result, appeals of the Revenue as well appeals of the In the result, appeals of the Revenue as well appeals of the In the result, appeals of the Revenue as well appeals of the assessee are a...

ITA 652/MUM/2020[2014-15]Status: DisposedITAT Mumbai30 Jun 2023AY 2014-15

Bench: Shri Aby T Varkey () & Shri Om Prakash Kant ()

For Appellant: Mr. Yogesh Thar/For Respondent: Mr. Biswanath Das, CIT-DR/

…f contention, the Ld. Counsel of the assessee relied on the decision of the Hon’ble Delhi High Court in the case of CIT v. decision of the Hon’ble Delhi High Court in the case of decision of the Hon’ble Delhi High Court in the case of Orient Craft Ltd. (2013) 354 ITR 536 (Del) 2013) 354 ITR 536 (Del) and decision of the and decision of the Tribunal in the case of Navajbai Ratan Tata Trust v. ACIT 196 Navajbai Ratan Tata Trust v. ACIT 196 Tribunal in the case of ITD 18932. 32.The Ld. DR on the other hand, submitted that the assessment The Ld. DR on the other hand, submitted that the assessment The Ld. DR on the ot…