What is CIT v. Raj Kumar authority for?

Genuine trade advances made by a company in the ordinary course of business to a shareholder do not fall within the definition of deemed dividend under Section 2(22)(e) of the Income-tax Act.

How many judgments cite CIT v. Raj Kumar?

119 judgments on BharatTax cite CIT v. Raj Kumar (318 ITR 462), spanning 2011 to 2026.

Which sections of the Income Tax Act does CIT v. Raj Kumar come up under?

It is most often cited in judgments turning on Section 2(22)(e), Section 143(3), Section 147, Section 148, Section 151, Section 153A.

CIT v. Raj Kumar (318 ITR 462)

Saamag Developers Pvt. Ltd., New Delhi vs. DCIT, Central Circle-19, New Delhi

In the result, appeal of assessee is partly allowed

ITA 2204/DEL/2018[2013-14]Status: DisposedITAT Delhi16 Jun 2023AY 2013-14

Bench: Sh. Anil Chaturvedi & Sh. Chandra Mohan Gargsaamag Developers Pvt. Vs. Dcit Ltd. Central Circle – 19 B-67, Sarita Vihar, B, New Delhi New Delhi-110 076 Pan No. Aajcs 4952 R (Appellant) (Respondent) Assessee By Srhi M. P. Rastogi, Adv. Revenue By Shri Kirti Sankratyayan, Sr. D.R. Date Of Hearing: 12.05.2023 Date Of Pronouncement: 16.06.2023

Section 143(3)Section 2(22)(e)

…or the aforesaid proposition we place reliance on the decision of H’ble Bombay High Court in the case of PCIT vs. Dina Shah reported in [2020] 117 taxmann.com 100 (Bom). 12. We further find that H’ble Delhi High Court in the case of CIT vs. Raj Kumar [(2009) 318 ITR 462 Delhi] has held that, to attract Section 2(22)(e) of the Income Tax Act, thereby making a payment to have the attributes of a 'dividend' within the meaning of the provision, it has to satisfy: (i) The Company making the payment is one in which public are not substantially interested. (ii) Money should be paid by the Company to a shareholder holdi…

Assistant Commissioner of Income Tax, Central Circle -I, Raipur vs. Lord Buddha Educational Society, Raipur

In the result, the appeals of the revenue ITA Nos

ITA 193/RPR/2019[2017-18]Status: DisposedITAT Raipur27 Mar 2023AY 2017-18

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अऩीऱ सं./Ita Nos.188 To 193/Rpr/2019 (ननधाारण वषा / Assessment Year :2012-2013 To 2017-2018) Acit, Central Circle-1, Raipur(Cg) Vs M/S Lord Buddha Educational Society, M/S Raipur Institute Of Medical Sciences (Rims), Gram Godhi, Bhansoj Road, Office Nh-6, Raipur (Cg) Pan No. :Aaaal 3913 E (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri R.B.Doshi, CAFor Respondent: Shri Debashish Lahiri, CIT-DR

Section 12ASection 143(3)

…estment is spread over many years. As per appellant, DVO should have adopted state PWD rates after making certain adjustment for the construction done by the assessee in different assessment years. Hon'ble Allahabad High Court in the case of CIT v/s Raj Kumar 182 ITR 436 (All) has held that value of property under PWD rates is much lower than the cost of value of property as per CPWD rates. Similarly, in the case of Cl'T vis Prem kumara Murdiya 296 ITR 508 (Raj) wherein hon 'ble court refused to interfere in the order of ITAT holding that appropriate to be taken into consideration would be PWD rates and holding d…

Assistant Commissioner of Income Tax, Central Circle -I, Raipur vs. Lord Buddha Educational Society, Raipur

In the result, the appeals of the revenue ITA Nos

ITA 192/RPR/2019[2016-17]Status: DisposedITAT Raipur27 Mar 2023AY 2016-17

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अऩीऱ सं./Ita Nos.188 To 193/Rpr/2019 (ननधाारण वषा / Assessment Year :2012-2013 To 2017-2018) Acit, Central Circle-1, Raipur(Cg) Vs M/S Lord Buddha Educational Society, M/S Raipur Institute Of Medical Sciences (Rims), Gram Godhi, Bhansoj Road, Office Nh-6, Raipur (Cg) Pan No. :Aaaal 3913 E (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri R.B.Doshi, CAFor Respondent: Shri Debashish Lahiri, CIT-DR

Section 12ASection 143(3)

…estment is spread over many years. As per appellant, DVO should have adopted state PWD rates after making certain adjustment for the construction done by the assessee in different assessment years. Hon'ble Allahabad High Court in the case of CIT v/s Raj Kumar 182 ITR 436 (All) has held that value of property under PWD rates is much lower than the cost of value of property as per CPWD rates. Similarly, in the case of Cl'T vis Prem kumara Murdiya 296 ITR 508 (Raj) wherein hon 'ble court refused to interfere in the order of ITAT holding that appropriate to be taken into consideration would be PWD rates and holding d…

Assistant Commissioner of Income Tax, Central Circle -I, Raipur vs. Lord Buddha Educational Society, Raipur

In the result, the appeals of the revenue ITA Nos

ITA 191/RPR/2019[2015-16]Status: DisposedITAT Raipur27 Mar 2023AY 2015-16

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अऩीऱ सं./Ita Nos.188 To 193/Rpr/2019 (ननधाारण वषा / Assessment Year :2012-2013 To 2017-2018) Acit, Central Circle-1, Raipur(Cg) Vs M/S Lord Buddha Educational Society, M/S Raipur Institute Of Medical Sciences (Rims), Gram Godhi, Bhansoj Road, Office Nh-6, Raipur (Cg) Pan No. :Aaaal 3913 E (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri R.B.Doshi, CAFor Respondent: Shri Debashish Lahiri, CIT-DR

Section 12ASection 143(3)

…estment is spread over many years. As per appellant, DVO should have adopted state PWD rates after making certain adjustment for the construction done by the assessee in different assessment years. Hon'ble Allahabad High Court in the case of CIT v/s Raj Kumar 182 ITR 436 (All) has held that value of property under PWD rates is much lower than the cost of value of property as per CPWD rates. Similarly, in the case of Cl'T vis Prem kumara Murdiya 296 ITR 508 (Raj) wherein hon 'ble court refused to interfere in the order of ITAT holding that appropriate to be taken into consideration would be PWD rates and holding d…

Assistant Commissioner of Income Tax, Central Circle -I, Raipur vs. Lord Buddha Educational Society, Raipur

In the result, the appeals of the revenue ITA Nos

ITA 190/RPR/2019[2014-15]Status: DisposedITAT Raipur27 Mar 2023AY 2014-15

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अऩीऱ सं./Ita Nos.188 To 193/Rpr/2019 (ननधाारण वषा / Assessment Year :2012-2013 To 2017-2018) Acit, Central Circle-1, Raipur(Cg) Vs M/S Lord Buddha Educational Society, M/S Raipur Institute Of Medical Sciences (Rims), Gram Godhi, Bhansoj Road, Office Nh-6, Raipur (Cg) Pan No. :Aaaal 3913 E (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri R.B.Doshi, CAFor Respondent: Shri Debashish Lahiri, CIT-DR

Section 12ASection 143(3)

…estment is spread over many years. As per appellant, DVO should have adopted state PWD rates after making certain adjustment for the construction done by the assessee in different assessment years. Hon'ble Allahabad High Court in the case of CIT v/s Raj Kumar 182 ITR 436 (All) has held that value of property under PWD rates is much lower than the cost of value of property as per CPWD rates. Similarly, in the case of Cl'T vis Prem kumara Murdiya 296 ITR 508 (Raj) wherein hon 'ble court refused to interfere in the order of ITAT holding that appropriate to be taken into consideration would be PWD rates and holding d…

Assistant Commissioner of Income Tax, Central Circle -I, Raipur vs. Lord Buddha Educational Society, Raipur

In the result, the appeals of the revenue ITA Nos

ITA 189/RPR/2019[2013-14]Status: DisposedITAT Raipur27 Mar 2023AY 2013-14

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अऩीऱ सं./Ita Nos.188 To 193/Rpr/2019 (ननधाारण वषा / Assessment Year :2012-2013 To 2017-2018) Acit, Central Circle-1, Raipur(Cg) Vs M/S Lord Buddha Educational Society, M/S Raipur Institute Of Medical Sciences (Rims), Gram Godhi, Bhansoj Road, Office Nh-6, Raipur (Cg) Pan No. :Aaaal 3913 E (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri R.B.Doshi, CAFor Respondent: Shri Debashish Lahiri, CIT-DR

Section 12ASection 143(3)

…estment is spread over many years. As per appellant, DVO should have adopted state PWD rates after making certain adjustment for the construction done by the assessee in different assessment years. Hon'ble Allahabad High Court in the case of CIT v/s Raj Kumar 182 ITR 436 (All) has held that value of property under PWD rates is much lower than the cost of value of property as per CPWD rates. Similarly, in the case of Cl'T vis Prem kumara Murdiya 296 ITR 508 (Raj) wherein hon 'ble court refused to interfere in the order of ITAT holding that appropriate to be taken into consideration would be PWD rates and holding d…

Assistant Commissioner of Income Tax, Central Circle -I, Raipur vs. Lord Buddha Educational Society, Raipur

In the result, the appeals of the revenue ITA Nos

ITA 188/RPR/2019[2012-13]Status: DisposedITAT Raipur27 Mar 2023AY 2012-13

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अऩीऱ सं./Ita Nos.188 To 193/Rpr/2019 (ननधाारण वषा / Assessment Year :2012-2013 To 2017-2018) Acit, Central Circle-1, Raipur(Cg) Vs M/S Lord Buddha Educational Society, M/S Raipur Institute Of Medical Sciences (Rims), Gram Godhi, Bhansoj Road, Office Nh-6, Raipur (Cg) Pan No. :Aaaal 3913 E (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri R.B.Doshi, CAFor Respondent: Shri Debashish Lahiri, CIT-DR

Section 12ASection 143(3)

…estment is spread over many years. As per appellant, DVO should have adopted state PWD rates after making certain adjustment for the construction done by the assessee in different assessment years. Hon'ble Allahabad High Court in the case of CIT v/s Raj Kumar 182 ITR 436 (All) has held that value of property under PWD rates is much lower than the cost of value of property as per CPWD rates. Similarly, in the case of Cl'T vis Prem kumara Murdiya 296 ITR 508 (Raj) wherein hon 'ble court refused to interfere in the order of ITAT holding that appropriate to be taken into consideration would be PWD rates and holding d…

Subramanyam Thanniru, Nellore vs. ACIT, Central Circle, Tirupati

In the result, appeal of the assessee is allowed

ITA 348/HYD/2022[2020-21]Status: DisposedITAT Hyderabad28 Feb 2023AY 2020-21

Bench: Shri Rama Kanta Panda & Shri K.Narasimha Chary

For Appellant: Shri E. Phalguna Kumar, ARFor Respondent: Shri Kumar Aditya, DR

Section 115BSection 133ASection 69B

…of the Co- ordinate Benches of this Tribunal in the case of Ahmed Shareeff vs. DCIT [2021] 189 ITD 522 and ACIT vs. Vinodkumar Agarwal, [2002] 82 ITD 1 (HYD.), apart from the decision of the Hon’ble Allahabad High Court in the case of CIT Vs. Raj Kumar [1990] 182 ITR 436 in support of his contention. 6. Learned DR to the contrary submitted that the law permits the learned Assessing Officer to take resort to the report of the DVO to determine the correct value of construction and there is nothing illegal or irregular in the course adopted by the learned Assessing Officer. 7. We have gone through the record in the…

DCIT, Central Circle-14, New Delhi vs. Gurmeet Singh Anand, Delhi

In the result, the appeal of the Revenue is dismissed

ITA 705/DEL/2019[2015-16]Status: DisposedITAT Delhi29 Aug 2022AY 2015-16

Bench: Shri N.K. Billaiya & Ms. Astha Chandraasstt. Year: 2015-16

For Appellant: Shri Ashwani Kumar, CAFor Respondent: Ms. Aashna Paul, CIT(DR)

Section 2(22)(e)

…as part payment by the buyer M/s. AMP to the seller of the property, namely the assessee as per the obligation in the Agreement to Sale which is clearly borne out from the recitals in the MOU. The Hon’ble Delhi High Court has hold in CIT vs. Raj Kumar (2009) 318 ITR 462 (Del) that trade advances cannot be treated as deemed dividend. 10.4 In such a fact scenario as set out above, we are of the view that even though the assessee is substantial shareholder in the company M/s. AMP which had made the impugned advance to the assessee, it is not a fit case to invoke the provisions of section 2(22)(e) of the Act. The w…

Archana Sharma, Ghaziabad vs. DCIT, Circle- 1, Ghaziabad

In the result the appeal of the assessee is partly allowed

ITA 1268/DEL/2018[2014-15]Status: DisposedITAT Delhi26 Jul 2022AY 2014-15

Bench: Sh. Anil Chaturvedi & Ms. Astha Chandraarchana Sharma Vs. Dcit Ii F/130, Nehru Nagar, Circle – 1 Ghaziabad Ghaziabad Pan No. Ayups 6374 F (Appellant) (Respondent) Assessee By Shri Akhilesh Kumar, Adv. Shri Pushkar Pandey, Adv. Revenue By Shri Rajinder Jha, Sr. D.R. Date Of Hearing: 28.04.2022 Date Of Pronouncement: 26.07.2022 Order Per Anil Chaturvedi, Am : This Appeal Filed By The Assessee Is Directed Against The Order Dated 04.12.2017 Passed By The Commissioner Of Income Tax (Appeals) – Ghaziabad Relating To Assessment Year 2014-15. 2. Brief Facts Of The Case As Culled Out From The Material On Record Are As Under:-

Section 143(3)Section 2(22)(e)

…erefore cannot be considered to be a transaction falling within the ambit of the word “loan” or “advance” as contemplated in section 2(22)(e) of the Act. 6 He placing reliance on the decision of Hon’ble Delhi High Court in the case of CIT vs. Rajkumar (2009) 318 ITR 462 submitted that Hon’ble High Court has held that trade advances which are in the nature of money transacted to give effect to a commercial transaction would not fall within the ambit of the provision of section 2(22)(e) of the Act. He thereafter submitted that loans or advances given for the business expediency or for the benefit of company cannot…

DCIT, Bangalore vs. Shri. Sumir J Hinduja, Bangalore

In the result, appeals filed by the revenue and COs filed by the assessee are dismissed

ITA 1374/BANG/2012[2006-07]Status: DisposedITAT Bangalore22 Jul 2022AY 2006-07

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2006-07 Shri Jagadish N. Hinduja Deputy Commissioner Of Income- No.7 & 12, Industrial Suburb Tax Tumkur Road Vs. Circle 11(3) Yeshwanthpur Bangalore Bangalore 560 022 Pan No.Aacph7291Q Appellant Respondent Assessment Year: 2006-07 Shri Sumir J. Hinduja Deputy Commissioner Of Income- No.7 & 12, Industrial Suburb Tax Tumkur Road Vs. Circle 11(3) Yeshwanthpur Bangalore Bangalore 560 022 Pan No.Aaeph5197H Appellant Respondent C.O. No.48/Bang/2013 (Arising Out Of Ita No.1373/Bang/2012) Assessment Year: 2006-07 Shri Jagadish N. Hinduja Vs. Dcit, Circl-11(3),Bangalore Appellant Respondent C.O. No.49/Bang/2013 (Arising Out Of Ita No.1374/Bang/2012) Assessment Year: 2006-07 Shri Sumir J. Hinduja Vs. Dcit, Circl-11(3),Bangalore Appellant Respondent Appellant By : Shri Susan Dolores George, D.R. Respondent By : Shri Ashok A Kulkarni, A.R.

For Appellant: Shri Susan Dolores George, D.RFor Respondent: Shri Ashok A Kulkarni, A.R

Section 147Section 148Section 2(22)(e)

…ppellant but for the benefit of the lender i.e. M/s GIPL to improve the financial strength. The arguments of the appellant are acceptable in this regard. In this context, the appellant relied on the following decisions in his submissions: 1) CIT Vs. Rajkumar 318 ITR 462 (Delhi HC) 2) CIT Vs. Creative Dying and Printing (P) Ltd. 318 ITR 476 (Delhi HC) 3) Pradip Kumar Malhotra Vs. CIT 338 ITR 538 (Calcutta HC) 4) CIT Vs. Gurbachanlal 339 ITR 157 (Delhi HC) 12.3 The Hon'ble HC of Delhi in the case of CIT Vs. Rajkumar 318 ITR 462 mentioned above explained the meaning of (loan/advance' provided in section 2(22)(e) o…

DCIT, Bangalore vs. Shri. Jagadish N Hinduja, Bangalore

In the result, appeals filed by the revenue and COs filed by the assessee are dismissed

ITA 1373/BANG/2012[2006-07]Status: DisposedITAT Bangalore22 Jul 2022AY 2006-07

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2006-07 Shri Jagadish N. Hinduja Deputy Commissioner Of Income- No.7 & 12, Industrial Suburb Tax Tumkur Road Vs. Circle 11(3) Yeshwanthpur Bangalore Bangalore 560 022 Pan No.Aacph7291Q Appellant Respondent Assessment Year: 2006-07 Shri Sumir J. Hinduja Deputy Commissioner Of Income- No.7 & 12, Industrial Suburb Tax Tumkur Road Vs. Circle 11(3) Yeshwanthpur Bangalore Bangalore 560 022 Pan No.Aaeph5197H Appellant Respondent C.O. No.48/Bang/2013 (Arising Out Of Ita No.1373/Bang/2012) Assessment Year: 2006-07 Shri Jagadish N. Hinduja Vs. Dcit, Circl-11(3),Bangalore Appellant Respondent C.O. No.49/Bang/2013 (Arising Out Of Ita No.1374/Bang/2012) Assessment Year: 2006-07 Shri Sumir J. Hinduja Vs. Dcit, Circl-11(3),Bangalore Appellant Respondent Appellant By : Shri Susan Dolores George, D.R. Respondent By : Shri Ashok A Kulkarni, A.R.

For Appellant: Shri Susan Dolores George, D.RFor Respondent: Shri Ashok A Kulkarni, A.R

Section 147Section 148Section 2(22)(e)

…ppellant but for the benefit of the lender i.e. M/s GIPL to improve the financial strength. The arguments of the appellant are acceptable in this regard. In this context, the appellant relied on the following decisions in his submissions: 1) CIT Vs. Rajkumar 318 ITR 462 (Delhi HC) 2) CIT Vs. Creative Dying and Printing (P) Ltd. 318 ITR 476 (Delhi HC) 3) Pradip Kumar Malhotra Vs. CIT 338 ITR 538 (Calcutta HC) 4) CIT Vs. Gurbachanlal 339 ITR 157 (Delhi HC) 12.3 The Hon'ble HC of Delhi in the case of CIT Vs. Rajkumar 318 ITR 462 mentioned above explained the meaning of (loan/advance' provided in section 2(22)(e) o…

Wep Peripherals Ltd, Bangalore vs. Deputy Commissioner of Income Tax, Circle-7(1)(2), Bangalore

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

ITA 1905/BANG/2017[2012-13]Status: DisposedITAT Bangalore14 Jul 2022AY 2012-13

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2012 – 13

For Appellant: Shri K.R. Pradeep, A.R. &For Respondent: Shri Srinivas Rao Bandaru, D.R

Section 143(3)Section 2(22)(e)

…ITA No.1905/Bang/2017 Wep Peripherals Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year: 2012 – 13 WeP Peripherals Ltd. II Floor Basappa Complex Deputy Commissioner of 40/1A, Lavelle Road Income-tax Vs. Bangalore 560 001 Circle 7(1)(2) Bangalore PAN NO : AAACW3103F APPELLANT RESPONDENT Appellant by : Shri K.R. Pradeep, A.R. & Shri B.K. Manjunath, A.R. Respondent by : Shri Srinivas Rao Bandaru, D.R. Date of Hearing : 13.07.2022 Date of Pronouncement : 14.07.2022 O R D E R PER CHAN…

M/S.Bhaskar Traders vs. Asst.Commknr.of Income Tax, Berhampur

ITA/174/2018HC Orissa30 Mar 2022

Bench: DR. JUSTICE S. MURALIDHAR (CJ),MR. JUSTICE R.K.PATTANAIK

Sumit Mohansingh Gandhi, Mumbai vs. Asstt. CIT -25(1), Mumbai

In the result, the appeal of the assessee is allowed

ITA 115/MUM/2021[2013-14]Status: DisposedITAT Mumbai28 Mar 2022AY 2013-14

Bench: Shri Amarjit Singh & Shri Rahul Chaudharysumit Mohansingh Vs. Assistant Commissioner Gandhi, 44/43, Movie Of Income Tax-25(1) Tower, Oshiwara Near Room No. 202, 2Nd Floor, Yamuna Nagar, Andheri Kautilya Bhavan, C-41 To (W) Mumbai – 400053 C-43, G Block, Bandra Kurla Complex, Bandra (East), Mumbai – 400051 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Atzps3217K Appellant .. Respondent

For Appellant: Shri Paresh DodhiyaFor Respondent: Shri B.K. Bagchi

Section 143(2)Section 143(3)Section 2(22)(e)

…1 ITA No.115/Mum/2021 A.Y.2013-14 Sumit Mohansingh Gandhi Vs. ACIT-25(1) IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER & SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER Sumit Mohansingh Vs. Assistant Commissioner Gandhi, 44/43, Movie of Income Tax-25(1) Tower, Oshiwara Near Room No. 202, 2nd Floor, Yamuna Nagar, Andheri Kautilya Bhavan, C-41 to (W) Mumbai – 400053 C-43, G Block, Bandra Kurla Complex, Bandra (East), Mumbai – 400051 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : ATZPS3217K Appellant .. Respondent Appellant by : Shri Paresh Dodhiya Respondent by : Shri B.K.…

DCIT, Circle-1*1(, New Delhi vs. Aalap Digital Music P.Ltd, New Delhi

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

ITA 5733/DEL/2017[2013-14]Status: DisposedITAT Delhi21 Mar 2022AY 2013-14

Bench: Shri Aakash Deep Jainshri N.K. Billaiya.

For Appellant: Shri Nirbhay Mehta, AdvFor Respondent: Ms. Alka Gautam, Sr. DR

Section 2(22)(e)

…376 has held that financial transactions in any circumstances could not be treated as loans or advances and, therefore, Section 2(22)(e) is not applicable. 15. A similar view has been taken by the Hon’ble High Court of Delhi in the case of CIT Vs Raj Kumar 318 ITR 462 wherein it was held that the trade advances given to the assessee by the company could not be treated as deemed dividend u/s 2(22)(e) of the Act. Similar view was taken by the Hon'ble High Court of Bombay in the case of CIT Vs Creative Dyeing & Printing Pvt. Ltd. 318 ITR 476 and also by the Hon'ble High Court of Calcutta in the case of Pradip k…

ITO, New Delhi vs. Shri Chetan Seth, New Delhi

In the result, appeals of the Revenue in ITA Nos

ITA 3803/DEL/2015[2006-07]Status: DisposedITAT Delhi27 Jan 2022AY 2006-07

Bench: Shri Saktijit Dey & Shri N.K. Billaiya

For Appellant: Shri Arun Kishore, CAFor Respondent: Shri Sanjay Kumar, Sr. DR

Section 2(22)(e)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘D’ BENCH, NEW DELHI (THROUGH VIDEO CONFERENCING] BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER, AND SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER ITA No. 3801/DEL/2015 [A.Y 2004-05] ITA No. 3802/DEL/2015 [A.Y 2005-06 I ITA No. 3803/DEL/2015 [A.Y 2006-07 The I.T.O Vs. Shri Chetan Seth Ward – 20(4) Plot No. 14, LCS, Sector B-1 New Delhi Vasant Kunj, New Delhi PAN: AOLPS 2992A (Applicant) (Respondent) Assessee By : Shri Arun Kishore, CA Department By : Shri Sanjay Kumar, Sr. DR Date of Hearing : 27.01.2022 Date of Pronouncement : 27.01.2022 ORDER PER N.K. BILLAIYA, ACCOUNT…

ITO, New Delhi vs. Shri Chetan Seth, New Delhi

In the result, appeals of the Revenue in ITA Nos

ITA 3802/DEL/2015[2005-06]Status: DisposedITAT Delhi27 Jan 2022AY 2005-06

Bench: Shri Saktijit Dey & Shri N.K. Billaiya

For Appellant: Shri Arun Kishore, CAFor Respondent: Shri Sanjay Kumar, Sr. DR

Section 2(22)(e)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘D’ BENCH, NEW DELHI (THROUGH VIDEO CONFERENCING] BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER, AND SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER ITA No. 3801/DEL/2015 [A.Y 2004-05] ITA No. 3802/DEL/2015 [A.Y 2005-06 I ITA No. 3803/DEL/2015 [A.Y 2006-07 The I.T.O Vs. Shri Chetan Seth Ward – 20(4) Plot No. 14, LCS, Sector B-1 New Delhi Vasant Kunj, New Delhi PAN: AOLPS 2992A (Applicant) (Respondent) Assessee By : Shri Arun Kishore, CA Department By : Shri Sanjay Kumar, Sr. DR Date of Hearing : 27.01.2022 Date of Pronouncement : 27.01.2022 ORDER PER N.K. BILLAIYA, ACCOUNT…

ITO, New Delhi vs. Shri Chetan Seth, New Delhi

In the result, appeals of the Revenue in ITA Nos

ITA 3801/DEL/2015[2004-05]Status: DisposedITAT Delhi27 Jan 2022AY 2004-05

Bench: Shri Saktijit Dey & Shri N.K. Billaiya

For Appellant: Shri Arun Kishore, CAFor Respondent: Shri Sanjay Kumar, Sr. DR

Section 2(22)(e)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘D’ BENCH, NEW DELHI (THROUGH VIDEO CONFERENCING] BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER, AND SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER ITA No. 3801/DEL/2015 [A.Y 2004-05] ITA No. 3802/DEL/2015 [A.Y 2005-06 I ITA No. 3803/DEL/2015 [A.Y 2006-07 The I.T.O Vs. Shri Chetan Seth Ward – 20(4) Plot No. 14, LCS, Sector B-1 New Delhi Vasant Kunj, New Delhi PAN: AOLPS 2992A (Applicant) (Respondent) Assessee By : Shri Arun Kishore, CA Department By : Shri Sanjay Kumar, Sr. DR Date of Hearing : 27.01.2022 Date of Pronouncement : 27.01.2022 ORDER PER N.K. BILLAIYA, ACCOUNT…

DCIT, New Delhi vs. M/S Futurz Next Services Ltd., New Delhi

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

ITA 3556/DEL/2016[2011-12]Status: DisposedITAT Delhi04 Jan 2022AY 2011-12

For Appellant: Shri Ved Jain, Advocate &For Respondent: Shri Satpal Gulati, CIT, DR

Section 132Section 142Section 153A

…ribunal vide ITA No.2034 & 2035/Del/2016, order dated 17th December, 2018 for AY 2011-12. He submitted that facts being similar, the ld.CIT(A) is fully justified in deleting the addition. He also relied on the following decisions:- i) CIT vs. Raj Kumar (2009) 318 ITR 462 (Del); ii) CIT v, Sunil Sethi in ITA No. 569/2009 dated 03.02.2010 (Delhi HC); iii) CIT v. Creative Dyeing & Printing Pvt. Ltd. [2009] 318 ITR 476 (Del); 35 iv) CIT v. Arvind Kumar Jain in ITA No. 589 of 2011 dated 30.09.2011 (Delhi HC); v) Krishan Murari Lal Agarwal v. DCIT [2013] 59 SOT 136 (ITAT, Agra Bench) 28.3 He also relied on the CBDT C…

CIT v. Raj Kumar

What is CIT v. Raj Kumar authority for?

Also referred to as

Also reported as

Sections most often in play

Issues it is cited on

Judgments citing CIT v. Raj Kumar

Saamag Developers Pvt. Ltd., New Delhi vs. DCIT, Central Circle-19, New Delhi

Assistant Commissioner of Income Tax, Central Circle -I, Raipur vs. Lord Buddha Educational Society, Raipur

Assistant Commissioner of Income Tax, Central Circle -I, Raipur vs. Lord Buddha Educational Society, Raipur

Assistant Commissioner of Income Tax, Central Circle -I, Raipur vs. Lord Buddha Educational Society, Raipur

Assistant Commissioner of Income Tax, Central Circle -I, Raipur vs. Lord Buddha Educational Society, Raipur

Assistant Commissioner of Income Tax, Central Circle -I, Raipur vs. Lord Buddha Educational Society, Raipur

Assistant Commissioner of Income Tax, Central Circle -I, Raipur vs. Lord Buddha Educational Society, Raipur

Subramanyam Thanniru, Nellore vs. ACIT, Central Circle, Tirupati

DCIT, Central Circle-14, New Delhi vs. Gurmeet Singh Anand, Delhi

Archana Sharma, Ghaziabad vs. DCIT, Circle- 1, Ghaziabad

DCIT, Bangalore vs. Shri. Sumir J Hinduja, Bangalore

DCIT, Bangalore vs. Shri. Jagadish N Hinduja, Bangalore

Wep Peripherals Ltd, Bangalore vs. Deputy Commissioner of Income Tax, Circle-7(1)(2), Bangalore

M/S.Bhaskar Traders vs. Asst.Commknr.of Income Tax, Berhampur

Sumit Mohansingh Gandhi, Mumbai vs. Asstt. CIT -25(1), Mumbai

DCIT, Circle-1*1(, New Delhi vs. Aalap Digital Music P.Ltd, New Delhi

ITO, New Delhi vs. Shri Chetan Seth, New Delhi

ITO, New Delhi vs. Shri Chetan Seth, New Delhi

ITO, New Delhi vs. Shri Chetan Seth, New Delhi

DCIT, New Delhi vs. M/S Futurz Next Services Ltd., New Delhi