CIT v. Paramjit Kaur

311 ITR 38High Court2008#1024 most cited

What is CIT v. Paramjit Kaur authority for?

An Assessing Officer must have 'reasons to believe,' not just 'reasons to suspect,' that income has escaped assessment before initiating reassessment proceedings. The AO must apply independent mind to the information and record own satisfaction, rather than acting mechanically or on borrowed satisfaction.

106

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2026.

Also referred to as

CIT v. Paramjit Kaur · 311 ITR 38 · Section 147 · Section 148 · reasons to believe · reasons to suspect · escapement of income · non-application of mind · borrowed satisfaction · independent satisfaction of AO · reassessment proceedings · initiation of reassessment

Sections most often in play

Section 147Section 148Section 143(3)Section 151Section 250Section 145(3)Section 1961Section 40A(3)

Issues it is cited on

section 2(40)live linkborrowed satisfactionbogus share capitalmaterial facts necessary for assessmentbogus ltcgescapement of incomefull and true disclosurebogus long term capital gainnon application of mindreason to believemere change of opinion

Judgments citing CIT v. Paramjit Kaur

Deepak Kakar, Ferozpur vs. Income Tax Officer, Ward 3(1), Ferozpur

In the result, Assessee’s appeal is allowed

ITA 409/ASR/2024[2014-15]Status: DisposedITAT Amritsar24 Mar 2025AY 2014-15

Bench: Shri Udayan Das Gupta & Shri Krinwant Sahayxsftrtot U/Ita No. 409/Asr/2024 / Assessment Year : 2014-15 Deepak Kakar, The Ito, <Shw Mohalla Dhanwala Wala, Ward-3(1), Closed Street, Ferozepur Ferozepur City, Punjab 152002 Tt./Pan No: Ctzpk1764P H^L^Ff/Respondent 3| 4] Cl |'4F/Appellant ( Hybridhearing ) <Ivjcj?! $/ Revenue By :Shri Davinder Pal Singh, Sr. Dr 3{N Tf/Assessee By : Shri Parikshit Aggarwal, Ca

For Appellant: Shri Parikshit Aggarwal, CAFor Respondent: Shri Davinder Pal Singh, Sr. DR
Section 144Section 147Section 148Section 194ASection 195

…High Court) ITO vs. M/s Ren Rega Media Provision tLtd (ITA No. 6311/Mum/2019). dated 9.5.5.2019 (Mumbai ITAT) Renu Gupta, Ghaziabad v ITO, Ward 2(2), Gzb on21December 2018 ( DelhiTrib) We have also considered the case laws - CIT vs Smt. Paramjit Kaur (2009) (311 ITR 38) (P&amp;H HC) &quot;AO cannot lake recourse to reassessment proceedings mereiu on the basis o f reasons to suspect—In the instant case, AO had initialed reassessment proceedings simply on the basis o f information received from the surueg circle that the assessee had got prepaid, a demand draft for a sum. ofRs. 83,040 which was not accounted in her books o…

Balwant Singh Dhindsa, Adv. So Kartar Singh, #185 Street No. 11, Punia Colony, Sangrur, Punjab vs. ITO Ward Sangrur, Punjab

In the result, appeal of the assessee is

ITA 800/CHANDI/2024[2012-2013]Status: DisposedITAT Chandigarh28 Feb 2025AY 2012-2013
For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Shri Vivek Vardhan, JCIT, Sr.DR
Section 142(1)Section 144Section 148Section 246ASection 250Section 253Section 69A

…2012 (Amritsar ITAT) b. Sh. Mohd Yousuf Wani vs. ITO in ITA No. 372/Asr/2009(Amritsar ITAT) c. Sh. Sanjeev Aggarwal vs. DCIT in ITA NO. 547/Asr/2011 (Amritsar ITAT) d. CIT vs. SFIL Stock Broking Ltd. (Del HC) 325 ITR 285 e. CIT vs. Smt. Paramjit Kaur (P&amp;H HC) 311 ITR 38 f. Geeta Garg vs. CIT, Patiala as reported in 51 IT Rep 215 (Punjab &amp; Haryana HC) It was therefore, submitted that the facts of the case of the assessee are similar to the above cited citation wherein it has been held that when ld. AO records reasons for re-opening of the case of the assessee without independent application of mind, then the asses…

Amar Kasera (HUF), Patna vs. ACIT Central Circle-1, Patna

In the result, all the captioned appeals of the assessee stand allowed

ITA 183/PAT/2023[2015-16]Status: DisposedITAT Patna29 Jan 2025AY 2015-16

Bench: Sri Sanjay Garg & Shri Sanjay Awasthi

Section 133ASection 143(3)Section 148Section 153ASection 250

…med up by the hon’ble Supreme Court in the case of “Income Tax Officer v Lakhmani Mewaldas” (1976) 103 ITR 437. Reliance in this respect can also be placed on the decision of the Hon&#x27;ble Punjab &amp; Haryana High Court in the case of &#x27;CIT vs Paramjit Kaur&#x27; (2008) 311 ITR 38 (P&amp;H), wherein, making identical observations, the Hon&#x27;ble High Court has held that in the absence of sufficient material to form satisfaction of the Assessing Officer that income of the assessee had escaped assessment, the issuance of notice u/s 148 of the Act was not valid. Reliance in this respect can also be placed on the decision of the Hon’b…

Amar Kasera (HUF), Patna vs. ACIT Central Circle-1, Patna

In the result, all the captioned appeals of the assessee stand allowed

ITA 182/PAT/2023[2015-16]Status: DisposedITAT Patna29 Jan 2025AY 2015-16

Bench: Sri Sanjay Garg & Shri Sanjay Awasthi

Section 133ASection 143(3)Section 148Section 153ASection 250

…med up by the hon’ble Supreme Court in the case of “Income Tax Officer v Lakhmani Mewaldas” (1976) 103 ITR 437. Reliance in this respect can also be placed on the decision of the Hon&#x27;ble Punjab &amp; Haryana High Court in the case of &#x27;CIT vs Paramjit Kaur&#x27; (2008) 311 ITR 38 (P&amp;H), wherein, making identical observations, the Hon&#x27;ble High Court has held that in the absence of sufficient material to form satisfaction of the Assessing Officer that income of the assessee had escaped assessment, the issuance of notice u/s 148 of the Act was not valid. Reliance in this respect can also be placed on the decision of the Hon’b…

Amar Kasera (HUF), Patna vs. ACIT Central Circle-1, Patna

In the result, all the captioned appeals of the assessee stand allowed

ITA 181/PAT/2023[2014-15]Status: DisposedITAT Patna29 Jan 2025AY 2014-15

Bench: Sri Sanjay Garg & Shri Sanjay Awasthi

Section 133ASection 143(3)Section 148Section 153ASection 250

…med up by the hon’ble Supreme Court in the case of “Income Tax Officer v Lakhmani Mewaldas” (1976) 103 ITR 437. Reliance in this respect can also be placed on the decision of the Hon&#x27;ble Punjab &amp; Haryana High Court in the case of &#x27;CIT vs Paramjit Kaur&#x27; (2008) 311 ITR 38 (P&amp;H), wherein, making identical observations, the Hon&#x27;ble High Court has held that in the absence of sufficient material to form satisfaction of the Assessing Officer that income of the assessee had escaped assessment, the issuance of notice u/s 148 of the Act was not valid. Reliance in this respect can also be placed on the decision of the Hon’b…

Amar Kasera (HUF), Patna vs. ACIT Central Circle-1, Patna

In the result, all the captioned appeals of the assessee stand allowed

ITA 180/PAT/2023[2013-14]Status: DisposedITAT Patna29 Jan 2025AY 2013-14

Bench: Sri Sanjay Garg & Shri Sanjay Awasthi

Section 133ASection 143(3)Section 148Section 153ASection 250

…med up by the hon’ble Supreme Court in the case of “Income Tax Officer v Lakhmani Mewaldas” (1976) 103 ITR 437. Reliance in this respect can also be placed on the decision of the Hon&#x27;ble Punjab &amp; Haryana High Court in the case of &#x27;CIT vs Paramjit Kaur&#x27; (2008) 311 ITR 38 (P&amp;H), wherein, making identical observations, the Hon&#x27;ble High Court has held that in the absence of sufficient material to form satisfaction of the Assessing Officer that income of the assessee had escaped assessment, the issuance of notice u/s 148 of the Act was not valid. Reliance in this respect can also be placed on the decision of the Hon’b…

Amar Kasera (HUF), Patna vs. ACIT Central Circle-1, Patna

In the result, all the captioned appeals of the assessee stand allowed

ITA 179/PAT/2023[2011-12]Status: DisposedITAT Patna29 Jan 2025AY 2011-12

Bench: Sri Sanjay Garg & Shri Sanjay Awasthi

Section 133ASection 143(3)Section 148Section 153ASection 250

…med up by the hon’ble Supreme Court in the case of “Income Tax Officer v Lakhmani Mewaldas” (1976) 103 ITR 437. Reliance in this respect can also be placed on the decision of the Hon&#x27;ble Punjab &amp; Haryana High Court in the case of &#x27;CIT vs Paramjit Kaur&#x27; (2008) 311 ITR 38 (P&amp;H), wherein, making identical observations, the Hon&#x27;ble High Court has held that in the absence of sufficient material to form satisfaction of the Assessing Officer that income of the assessee had escaped assessment, the issuance of notice u/s 148 of the Act was not valid. Reliance in this respect can also be placed on the decision of the Hon’b…

Begraj Agarwal & Ors HUF, Kolkata vs. I.T.O., Ward - 34(1), Kolkata

In the result, the appeal of the assessee is allowed

ITA 1370/KOL/2024[2013-2014]Status: DisposedITAT Kolkata15 Jan 2025AY 2013-2014

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm Ito, Ward 34(1), Kolkata Begraj Agarwal & Ors. Huf Aaykar Bhavan Poorva, 110, Diamond Heritage, Unit No.609, Strand Road, Kolkata-700001 Shantipally, Kolkata-700107, Vs. West Bengal West Bengal (Appellant) (Respondent) Pan No. Aabhb8295F Assessee By : Shri S.M. Surana, Ar Revenue By : Shri Amuldeep Kaur, Dr Date Of Hearing: 19.12.2024 Date Of Pronouncement : 15.01.2025

For Appellant: Shri S.M. Surana, ARFor Respondent: Shri Amuldeep Kaur, DR
Section 139(1)Section 143(1)Section 143(3)Section 144BSection 147Section 148Section 68

…information did not make any enquiry or independent application of mind on the information available on the assessment record. In defence of his argument the ld. Authorized Representative relied on the following decisions: i. CIT vs. Smt Paramji Kaur (2009) 311 ITR 38 (Punjab and Haryana) ii. CIT vs. Sfil Stock Broking Ltd. (2010) 325 ITR 285 (Delhi) iii. ITO Vs. Sarthak Securities (P.) Ld. (2010) 329 ITR 110 (Delhi) iv. Signature Hotels P. Ld. Vs. ITO Another (2011) 338 IT 51 (supra) 338 ITR 51 v. Akshar Builders and Developers Vs. ACIT WP No. 14490 of 2018 (Bombay) vi. Ankita A. Choksey Vs. ITO (Bombay) WP No…

Shahnaj, Near Bherudanji Well vs. Income Tax Officer, Ward-2, Income Tax Office

In the result, the appeal of the assessee is allowed

ITA 712/JODH/2024[2013-14]Status: DisposedITAT Jodhpur01 Jan 2025AY 2013-14

Bench: Dr. S. Seethalakshmi & Dr Mitha Lal Meenasmt. Shanaj Vs The Ito W/O Shri Aslam Khan Ward-2, Churu, Near Bherudan Ji Well,Ward No. 22 Churu Sardarshahar,Churu – 331 403 (Appellant) (Respondent) Pan No. Fpmps 3570 D

Section 139Section 147Section 148Section 151Section 50CSection 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH, JODHPUR BEFORE Dr. S. SEETHALAKSHMI, JUDICIAL MEMBER AND DR MITHA LAL MEENA, ACCOUNTANT MEMBER Smt. Shanaj Vs The ITO W/o Shri Aslam Khan Ward-2, Churu, Near Bherudan Ji Well,Ward No. 22 Churu Sardarshahar,Churu – 331 403 (Appellant) (Respondent) PAN NO. FPMPS 3570 D Assessee By Shri Aman Saxena Advocate Shri Karni Dan, Addl. CIT-DR Revenue By Date of hearing 05/10/2024 Date of 01/01/2025 Pronouncement O R D E R PER: DR S. SEETHALAKSHMI , JM This appeal filed by the assessee is directed against order of the ld. CIT(A) dated 23-08-2024, National Faceless App…

Pradip Kumar Jajodia, HUF, Kolkata vs. ITO, Ward-44(1), Kolkata

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

ITA 192/KOL/2024[2017-18]Status: DisposedITAT Kolkata30 Dec 2024AY 2017-18

Bench: Shri Sanjay Garg & Shri Manish Boradi.T.A. Nos.190 To 192/Kol/2024 Assessment Years: 2015-16 To 2017-18

Section 142(1)Section 147Section 148Section 250

…med up by the hon’ble Supreme Court in the case of “Income Tax Officer v Lakhmani Mewaldas” (1976) 103 ITR 437. Reliance in this respect can also be placed on the decision of the Hon&#x27;ble Punjab &amp; Haryana High Court in the case of &#x27;CIT vs Paramjit Kaur&#x27; (2008) 311 ITR 38 (P&amp;H), wherein, making identical observations, the AYs 2015-16 &amp; 2016-17 Hon&#x27;ble High Court has held that in the absence of sufficient material to form satisfaction of the Assessing Officer that income of the assessee had escaped assessment, the issuance of notice u/s 148 of the Act was not valid. 7. Reliance in this respect can also be placed on…

Pradip Kumar Jajodia, HUF, Kolkata vs. ITO, Ward-44(1), Kolkata

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

ITA 191/KOL/2024[2016-17]Status: DisposedITAT Kolkata30 Dec 2024AY 2016-17

Bench: Shri Sanjay Garg & Shri Manish Boradi.T.A. Nos.190 To 192/Kol/2024 Assessment Years: 2015-16 To 2017-18

Section 142(1)Section 147Section 148Section 250

…med up by the hon’ble Supreme Court in the case of “Income Tax Officer v Lakhmani Mewaldas” (1976) 103 ITR 437. Reliance in this respect can also be placed on the decision of the Hon&#x27;ble Punjab &amp; Haryana High Court in the case of &#x27;CIT vs Paramjit Kaur&#x27; (2008) 311 ITR 38 (P&amp;H), wherein, making identical observations, the AYs 2015-16 &amp; 2016-17 Hon&#x27;ble High Court has held that in the absence of sufficient material to form satisfaction of the Assessing Officer that income of the assessee had escaped assessment, the issuance of notice u/s 148 of the Act was not valid. 7. Reliance in this respect can also be placed on…

Pradip Kumar Jajodia (HUF), Kolkata vs. ITO, Ward-44(1), Kolkata

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

ITA 190/KOL/2024[2015-16]Status: DisposedITAT Kolkata30 Dec 2024AY 2015-16

Bench: Shri Sanjay Garg & Shri Manish Boradi.T.A. Nos.190 To 192/Kol/2024 Assessment Years: 2015-16 To 2017-18

Section 142(1)Section 147Section 148Section 250

…med up by the hon’ble Supreme Court in the case of “Income Tax Officer v Lakhmani Mewaldas” (1976) 103 ITR 437. Reliance in this respect can also be placed on the decision of the Hon&#x27;ble Punjab &amp; Haryana High Court in the case of &#x27;CIT vs Paramjit Kaur&#x27; (2008) 311 ITR 38 (P&amp;H), wherein, making identical observations, the AYs 2015-16 &amp; 2016-17 Hon&#x27;ble High Court has held that in the absence of sufficient material to form satisfaction of the Assessing Officer that income of the assessee had escaped assessment, the issuance of notice u/s 148 of the Act was not valid. 7. Reliance in this respect can also be placed on…

M/S. Novelty Commotrade Private Ltd., Kolkata vs. ITO, Ward-15(3), Kolkata.

In the result, appeal of the assessee is allowed

ITA 1166/KOL/2023[2011-12]Status: DisposedITAT Kolkata17 Dec 2024AY 2011-12

Bench: Shri Sanjay Garg & Shri Rakesh Mishrai.T.A. No.1166/Kol/2023 Assessment Year: 2011-12

Section 143(3)Section 147Section 148Section 250Section 68

…med up by the hon’ble Supreme Court in the case of “Income Tax Officer v Lakhmani Mewaldas” (1976) 103 ITR 437. Reliance in this respect can also be placed on the decision of the Hon&#x27;ble Punjab &amp; Haryana High Court in the case of &#x27;CIT vs Paramjit Kaur&#x27; (2008) 311 ITR 38 (P&amp;H), wherein, making identical observations, the Hon&#x27;ble High Court has held that in the absence of sufficient material to form satisfaction of the Assessing Officer that income of the assessee had escaped assessment, the issuance of notice u/s 148 of the Act was not valid. Reliance in this respect can also be placed on the decision of the Hon’b…

Quadeye Securities Pvt. Ltd., Kolkata vs. DCIT, Cir. 11(1), Kolkata

In the result, the appeal of the assessee stands allowed

ITA 792/KOL/2024[2011-12]Status: DisposedITAT Kolkata07 Oct 2024AY 2011-12

Bench: Shri Sanjay Garg & Shri Rakesh Mishrai.T.A. No.792/Kol/2024 Assessment Year: 2011-12 Quadeye Securities Pvt. Ltd..………...........………………....Appellant 184, Harish Mukherjee Road, 1St Floor, Kolkata-700026. [Pan: Aabce7790H] Vs. Dcit, Circle-11(1), Kolkata….………….…............................…..…..... Respondent Appearances By: Shri A. K. Tibrewal, Fca, Appeared On Behalf Of The Assessee. Shri Vineet Kumar, Addl. Cit- Sr. Dr, Appeared On Behalf Of The Revenue. Date Of Concluding The Hearing : July 08, 2024 Date Of Pronouncing The Order : October 07, 2024 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 29.02.2024 Of The National Faceless Appeal Centre [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). 2. The Assessee In This Appeal Is Aggrieved By The Action Of The Ld. Cit(A) In Confirming The Addition Made By The Assessing Officer On Account Of Disallowance Of Loss Of Rs.2,47,48,393/- Incurred By The Assessee In Commodities Dealing In National Multi Commodity Exchange Of India Limited (‘Nmce’) Platform & Further Making Addition Of Rs.4,92,263/- U/S 69C Of The Act On Account Of Alleged Commission That Might Have Been Paid By The Assessee In Booking The Aforesaid Bogus Loss In Commodity Trading.

Section 147Section 250Section 69C

…mani I.T.A. No.792/Kol/2024 Assessment Year: 2011-12 Quadeye Securities Pvt. Ltd Mewaldas” (1976) 103 ITR 437. Reliance in this respect can also be placed on the decision of the Hon&#x27;ble Punjab &amp; Haryana High Court in the case of &#x27;CIT vs Paramjit Kaur&#x27; (2008) 311 ITR 38 (P&amp;H), wherein, making identical observations, the Hon&#x27;ble High Court has held that in the absence of sufficient material to form satisfaction of the Assessing Officer that income of the assessee had escaped assessment, the issuance of notice u/s 148 of the Act was not valid. In this case, a perusal of the assessment order would reveal that the As…

Prasant Desai, Kolkata vs. DCIT, Cir. 61, Kolkata

In the result, the appeal of the assessee stands allowed

ITA 735/KOL/2024[2013-14]Status: DisposedITAT Kolkata25 Sept 2024AY 2013-14

Bench: Shri Sanjay Garg & Shri Rakesh Mishrai.T.A. No.735/Kol/2024 Assessment Year: 2013-14 Prasant Desai……..……………….………...........………………....Appellant C/O Subash Agarwal & Associates, Advocate, Siddha Gibson, 1, Gibson Lane, Suite – 213, 2Nd Floor, Kolkata – 700069. [Pan: Acypd1511B] Vs. Dcit, Circle-61, Kolkata.……………….…............................…..…..... Respondent Appearances By: Shri Siddharth Agarwal, Advocate, Appeared On Behalf Of The Assessee. Shri Arup Chatterjee, Addl. Cit- Dr, Appeared On Behalf Of The Revenue. Date Of Concluding The Hearing : July 02, 2024 Date Of Pronouncing The Order : September 25, 2024 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 26.02.2024 Of The National Faceless Appeal Centre [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). 2. The Assessee In This Appeal Has Agitated Against The Confirmation Of Addition Of Rs.75,00,000/- Made By The Assessing Officer On Account Of Unsecured Loans Received From M/S Festive Deal Trade Pvt. Ltd. Treating The Same As Bogus.

Section 147Section 148Section 250

…med up by the hon’ble Supreme Court in the case of “Income Tax Officer v Lakhmani Mewaldas” (1976) 103 ITR 437. Reliance in this respect can also be placed on the decision of the Hon&#x27;ble Punjab &amp; Haryana High Court in the case of &#x27;CIT vs Paramjit Kaur&#x27; (2008) 311 ITR 38 (P&amp;H), wherein, making identical observations, the Hon&#x27;ble High Court has held that in the absence of sufficient material to form satisfaction of the Assessing Officer that income of the assessee had escaped assessment, the issuance of notice u/s 148 of the Act was not valid. In the case in hand, the only information available to the Assessing Off…

M/S. Shanker Logistices (P) Ltd., Kolkata vs. DCIT, Cir-7(1), Kolkata

The appeal of the assessee stands allowed

ITA 829/KOL/2023[2012-13]Status: DisposedITAT Kolkata08 Jul 2024AY 2012-13

Bench: Shri Sanjay Garg & Dr. Manish Boradi.T.A. No.829/Kol/2023 Assessment Year: 2012-13 M/S Shankar Logistics (P) Ltd.….…….…............…...……………....Appellant 207, Maharshi Divendra Road, West Bengal-700007. [Pan: Aajcs8693P] Vs. Dcit, Circle-7(1), Kolkata….....…........................................…..…..... Respondent Appearances By: Shri Miraj D. Shah, Ar, Appeared On Behalf Of The Appellant. Shri P. P. Barman, Addl. Cit-Sr. Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : April 10, 2024 Date Of Pronouncing The Order : July 08, 2024 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 23.06.2023 Of The National Faceless Appeal Centre [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). 2. The Assessee In This Appeal Has Agitated Against The Confirmation Of Addition Of Rs.85,98,795/- By The Ld. Cit(A) As Made By The Assessing Officer Treating The Unsecured Loans Taken By The Assessee As Bogus & Thereby Making The Addition Of The Aforesaid Amount As Unexplained Income Of The Assessee. The Assessee Apart From Challenging The Additions On Merits Has Also Contested The Validity Of The Reopening Of The Assessment.

Section 143(3)Section 147Section 148Section 250

…आयकर अपील&quot;य अ&quot;धकरण, कोलकाता पीठ ‘बी’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH KOLKATA &quot;ी संजय गग&quot;, &quot;या&quot;यक सद&quot;य एवं &quot;ी मनीष बोरड, लेखा सद&quot;य के सम&quot; Before Shri Sanjay Garg, Judicial Member and Dr. Manish Borad, Accountant Member I.T.A. No.829/Kol/2023 Assessment Year: 2012-13 M/s Shankar Logistics (P) Ltd.….…….…............…...……………....Appellant 207, Maharshi Divendra Road, West Bengal-700007. [PAN: AAJCS8693P] vs. DCIT, Circle-7(1), Kolkata….....…........................................…..…..... Respondent Appearances by: Shri Miraj D. Shah, AR, appeared on behalf of the appellant. Shri P. P. Barm…

Sundip Kumar Gupta., Kolkata vs. DCIT, Cir-47, Kolkata.

Appeals of the assessee stand allowed

ITA 1173/KOL/2023[2015-16]Status: DisposedITAT Kolkata02 Jul 2024AY 2015-16

Bench: Shri Sanjay Garg & Shri Rakesh Mishrai.T.A. Nos.1170 To1173/Kol/2023 Assessment Years: 2010-11, 2012-13, 2014-15 & 2015-16 Sundip Kumar Gupta..…………………....................…...……………....Appellant Fort Oasis Complex, Flat No.040903, Block-436B, Panditya Road, Kolkata – 700029. [Pan: Aebpg7187B] Vs. Dcit, Circle-47, Kolkata…….……………............................…..…..... Respondent Appearances By: Shri Abhishek Bansal, Ar, Appeared On Behalf Of The Assessee. Shri B. K. Singh, Jcit-Sr. Dr, Appeared On Behalf Of The Revenue. Date Of Concluding The Hearing : April 23, 2024 Date Of Pronouncing The Order : July 02, 2024 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Captioned Are Bunch Of Four Appeals Preferred By The Assessee Against The Separate Orders Dated 06.09.2023, 06.09.2023, 15.09.2023 & 06.09.2023, Respectively, Of The National Faceless Appeal Centre [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). Since The Facts & Issues Involved In All The Appeals Are Identical, Hence, These Appeals Have Been Heard Together & Are Being Disposed Of By This Common Order. At The Request Of Ld. Representatives Of The Parties, Ita No.1170/Kol/2023 Is Taken As The Lead Case For The Purpose Of Narration Of Facts.

Section 147Section 250Section 68

…आयकर अपील&quot;य अ&quot;धकरण, कोलकाता पीठ ‘ए’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH KOLKATA Before Shri Sanjay Garg, Judicial Member and Shri Rakesh Mishra, Accountant Member I.T.A. Nos.1170 to1173/Kol/2023 Assessment Years: 2010-11, 2012-13, 2014-15 &amp; 2015-16 Sundip Kumar Gupta..…………………....................…...……………....Appellant Fort Oasis Complex, Flat No.040903, Block-436B, Panditya Road, Kolkata – 700029. [PAN: AEBPG7187B] vs. DCIT, Circle-47, Kolkata…….……………............................…..…..... Respondent Appearances by: Shri Abhishek Bansal, AR, appeared on behalf of the assessee. Shri B. K. Singh,…

Sundip Kumar Gupta., Kolkata vs. DCIT, Cir-47, Kolkata.

Appeals of the assessee stand allowed

ITA 1172/KOL/2023[2014-15]Status: DisposedITAT Kolkata02 Jul 2024AY 2014-15

Bench: Shri Sanjay Garg & Shri Rakesh Mishrai.T.A. Nos.1170 To1173/Kol/2023 Assessment Years: 2010-11, 2012-13, 2014-15 & 2015-16 Sundip Kumar Gupta..…………………....................…...……………....Appellant Fort Oasis Complex, Flat No.040903, Block-436B, Panditya Road, Kolkata – 700029. [Pan: Aebpg7187B] Vs. Dcit, Circle-47, Kolkata…….……………............................…..…..... Respondent Appearances By: Shri Abhishek Bansal, Ar, Appeared On Behalf Of The Assessee. Shri B. K. Singh, Jcit-Sr. Dr, Appeared On Behalf Of The Revenue. Date Of Concluding The Hearing : April 23, 2024 Date Of Pronouncing The Order : July 02, 2024 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Captioned Are Bunch Of Four Appeals Preferred By The Assessee Against The Separate Orders Dated 06.09.2023, 06.09.2023, 15.09.2023 & 06.09.2023, Respectively, Of The National Faceless Appeal Centre [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). Since The Facts & Issues Involved In All The Appeals Are Identical, Hence, These Appeals Have Been Heard Together & Are Being Disposed Of By This Common Order. At The Request Of Ld. Representatives Of The Parties, Ita No.1170/Kol/2023 Is Taken As The Lead Case For The Purpose Of Narration Of Facts.

Section 147Section 250Section 68

…आयकर अपील&quot;य अ&quot;धकरण, कोलकाता पीठ ‘ए’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH KOLKATA Before Shri Sanjay Garg, Judicial Member and Shri Rakesh Mishra, Accountant Member I.T.A. Nos.1170 to1173/Kol/2023 Assessment Years: 2010-11, 2012-13, 2014-15 &amp; 2015-16 Sundip Kumar Gupta..…………………....................…...……………....Appellant Fort Oasis Complex, Flat No.040903, Block-436B, Panditya Road, Kolkata – 700029. [PAN: AEBPG7187B] vs. DCIT, Circle-47, Kolkata…….……………............................…..…..... Respondent Appearances by: Shri Abhishek Bansal, AR, appeared on behalf of the assessee. Shri B. K. Singh,…

Sundip Kumar Gupta., Kolkata vs. DCIT, Cir-47, Kolkata.

Appeals of the assessee stand allowed

ITA 1171/KOL/2023[2012-13]Status: DisposedITAT Kolkata02 Jul 2024AY 2012-13

Bench: Shri Sanjay Garg & Shri Rakesh Mishrai.T.A. Nos.1170 To1173/Kol/2023 Assessment Years: 2010-11, 2012-13, 2014-15 & 2015-16 Sundip Kumar Gupta..…………………....................…...……………....Appellant Fort Oasis Complex, Flat No.040903, Block-436B, Panditya Road, Kolkata – 700029. [Pan: Aebpg7187B] Vs. Dcit, Circle-47, Kolkata…….……………............................…..…..... Respondent Appearances By: Shri Abhishek Bansal, Ar, Appeared On Behalf Of The Assessee. Shri B. K. Singh, Jcit-Sr. Dr, Appeared On Behalf Of The Revenue. Date Of Concluding The Hearing : April 23, 2024 Date Of Pronouncing The Order : July 02, 2024 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Captioned Are Bunch Of Four Appeals Preferred By The Assessee Against The Separate Orders Dated 06.09.2023, 06.09.2023, 15.09.2023 & 06.09.2023, Respectively, Of The National Faceless Appeal Centre [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). Since The Facts & Issues Involved In All The Appeals Are Identical, Hence, These Appeals Have Been Heard Together & Are Being Disposed Of By This Common Order. At The Request Of Ld. Representatives Of The Parties, Ita No.1170/Kol/2023 Is Taken As The Lead Case For The Purpose Of Narration Of Facts.

Section 147Section 250Section 68

…आयकर अपील&quot;य अ&quot;धकरण, कोलकाता पीठ ‘ए’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH KOLKATA Before Shri Sanjay Garg, Judicial Member and Shri Rakesh Mishra, Accountant Member I.T.A. Nos.1170 to1173/Kol/2023 Assessment Years: 2010-11, 2012-13, 2014-15 &amp; 2015-16 Sundip Kumar Gupta..…………………....................…...……………....Appellant Fort Oasis Complex, Flat No.040903, Block-436B, Panditya Road, Kolkata – 700029. [PAN: AEBPG7187B] vs. DCIT, Circle-47, Kolkata…….……………............................…..…..... Respondent Appearances by: Shri Abhishek Bansal, AR, appeared on behalf of the assessee. Shri B. K. Singh,…

Sundip Kumar Gupta., Kolkata vs. DCIT, Cir-47, Kolkata.

Appeals of the assessee stand allowed

ITA 1170/KOL/2023[2010-11]Status: DisposedITAT Kolkata02 Jul 2024AY 2010-11

Bench: Shri Sanjay Garg & Shri Rakesh Mishrai.T.A. Nos.1170 To1173/Kol/2023 Assessment Years: 2010-11, 2012-13, 2014-15 & 2015-16 Sundip Kumar Gupta..…………………....................…...……………....Appellant Fort Oasis Complex, Flat No.040903, Block-436B, Panditya Road, Kolkata – 700029. [Pan: Aebpg7187B] Vs. Dcit, Circle-47, Kolkata…….……………............................…..…..... Respondent Appearances By: Shri Abhishek Bansal, Ar, Appeared On Behalf Of The Assessee. Shri B. K. Singh, Jcit-Sr. Dr, Appeared On Behalf Of The Revenue. Date Of Concluding The Hearing : April 23, 2024 Date Of Pronouncing The Order : July 02, 2024 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Captioned Are Bunch Of Four Appeals Preferred By The Assessee Against The Separate Orders Dated 06.09.2023, 06.09.2023, 15.09.2023 & 06.09.2023, Respectively, Of The National Faceless Appeal Centre [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). Since The Facts & Issues Involved In All The Appeals Are Identical, Hence, These Appeals Have Been Heard Together & Are Being Disposed Of By This Common Order. At The Request Of Ld. Representatives Of The Parties, Ita No.1170/Kol/2023 Is Taken As The Lead Case For The Purpose Of Narration Of Facts.

Section 147Section 250Section 68

…आयकर अपील&quot;य अ&quot;धकरण, कोलकाता पीठ ‘ए’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH KOLKATA Before Shri Sanjay Garg, Judicial Member and Shri Rakesh Mishra, Accountant Member I.T.A. Nos.1170 to1173/Kol/2023 Assessment Years: 2010-11, 2012-13, 2014-15 &amp; 2015-16 Sundip Kumar Gupta..…………………....................…...……………....Appellant Fort Oasis Complex, Flat No.040903, Block-436B, Panditya Road, Kolkata – 700029. [PAN: AEBPG7187B] vs. DCIT, Circle-47, Kolkata…….……………............................…..…..... Respondent Appearances by: Shri Abhishek Bansal, AR, appeared on behalf of the assessee. Shri B. K. Singh,…