CIT v. RRJ Securities Ltd.

380 ITR 612High Court2016#80 most cited

What is CIT v. RRJ Securities Ltd. authority for?

Completed assessments can be interfered with under Section 153A or 153C only on the basis of incriminating material unearthed during the search, necessitating a direct correlation between the discovered material and the power to assess or reopen concluded assessments.

689

judgments rely on this decision, according to BharatTax’s citation analysis of 367,735 Indian tax judgments — from 2015 to 2026.

Also referred to as

CIT v. RRJ Securities Ltd. · Section 153A · Section 153C · incriminating material · reopening completed assessments · correlation between discovered material and assessment · power to assess · validity of search assessments · block assessment · satisfaction note

Also reported as

62 Taxmann.com 3912015 SCC OnLine DEL 13085128 DTR 57

Sections most often in play

Section 153CSection 143(3)Section 153ASection 132Section 148Section 147Section 151Section 149
Read the full judgment

Issues it is cited on

section 153atosection 153b(1)(a)abatement of assessmentsection 153(c)(1)section 153c(1)section 153c proceedingssection 153(c)section 153b(1)section 113section 158bdblock periodsatisfaction note

Judgments citing CIT v. RRJ Securities Ltd.

Kk Mohandas, Kannur vs. DCIT Central Circle 2, Kozhikode

The appeal of the assessee is allowed

ITA 497/COCH/2023[2010-11]Status: DisposedITAT Cochin19 Sept 2024AY 2010-11

Bench: Shri Waseem Ahmed & Shri Prakash Chand Yadav

For Appellant: Shri. Pavav Ved, AdvFor Respondent: Shri. K. Jayaganesh, Senior AR
Section 132Section 153C

…e reopened, the decision of the Supreme Court in Commissioner of Income Tax-III, Pune v. Sinhgad Technical Education Society (supra) settles the issue and holds this to be an essential requirement. The decisions of this Court in CIT-7 v. RRJ Securities (2016) 380 ITR 612 (Del) and ARN Infrastructure India Limited v. ACIT [2017] 394 ITR 569 (Del) also hold that in order to justify the assumption of jurisdiction under Section 153 C of the Act the documents seized must be incriminating and must relate to each of the AYs whose assessments are sought to be reopened. Since the satisfaction note forms the basis for init…

Deputy Commissioner of Income Tax, Central Circle 1(2), Chennai vs. Bondalapati Shivaji Rao, Chennai

In the result, appeal filed by the assessee stands allowed and appeal filed by the Revenue is dismissed

ITA 1103/CHNY/2023[2019-20]Status: DisposedITAT Chennai18 Sept 2024AY 2019-20

Bench: Shri Aby T. Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita No.1044/Chny/2023 िनधा"रण वष"/Assessment Year: 2019-20 V. Shri Bondalapati Shivaji Rao, The Dcit, 121, Shankar Nagar, M.G. Road, Central Circle-1(2), Pammal, Chennai-600 075. Chennai. [Pan: Aahpb 0083 D] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No.1103/Chny/2023 िनधा"रण वष"/Assessment Year: 2019-20 V. The Dcit, Shri Bondalapati Shivaji Rao, Central Circle-1(2), 121, Shankar Nagar, Chennai. M.G. Road, Pammal, Chennai-600 075. [Pan: Aahpb 0083 D] (अपीलाथ"/Appellant) (""थ"/Respondent)

For Appellant: Shri B. Ramakrishnan, FCAFor Respondent: Shri V. Nandakumar, CIT
Section 127Section 132Section 143(2)Section 143(3)Section 153C

…(SC) − Pr.CIT Vs Ojjus Medicare (P) Ltd (465 ITR 101) (Del HC) − A.R. Safiullah v. ACIT (W.P (MD) No.4327 of 2021) (Mad HC) − SSP Aviation Ltd. v. DCIT (346 ITR 177) (Del HC) − Pepsi Foods Pvt. Ltd. v. ACIT (367 ITR 112) (Del HC) − CIT v. RRJ Securities Ltd. (380 ITR 612) (Del HC) − PCIT v. R.L. Allied Industries (ITA No.370/2015) (Del HC) − CIT v. Gopi Apartments (365 ITR 411) (All.HC) ITA No.1103/Chny/2023 (AY 2019-20) Bondalapati Shivaji Rao :: 5 :: 5. Per contra, the Ld. CIT, DR appearing for the Revenue countered the assessee’s contention by relying on the amendment made in Sec.153C(1) by Finance Act, 2017…

Bondalapati Shivaji Rao, Chennai vs. Assistant Commissioner of Income Tax, Central Circle - 1(2), Chennai

In the result, appeal filed by the assessee stands allowed and

ITA 1044/CHNY/2023[AY 2019-20]Status: DisposedITAT Chennai18 Sept 2024

Bench: Shri Aby T. Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita No.1044/Chny/2023 निर्धारण वर्ष/Assessment Year: 2019-20 Shri Bondalapati Shivaji Rao, 121, Shankar Nagar, M.G. Road, Pammal, Chennai-600 075. [Pan: Aahpb 0083 D] (अपीलार्थी/Appellant) The Dcit, Central Circle-1(2), Chennai. (अपीलार्थी/Appellant) V. The Dcit, Central Circle-1(2), Chennai. (प्रत्यर्थी/Respondent) आयकर अपील सं./Ita No.1103/Chny/2023 निर्धारण वर्ष/Assessment Year: 2019-20 V. Shri Bondalapati Shivaji Rao, 121, Shankar Nagar, M.G. Road, Pammal, Chennai-600 075. [Pan: Aahpb 0083 D] (प्रत्यर्थी/Respondent) Assessee By : Shri B. Ramakrishnan, Fca Shri S. Dwarakesh, Ca Shri Shrenik Chordia, Ca Department By : Shri V. Nandakumar, Cit सुनवाईकीतारीख/Date Of Hearing : 08.08.2024 घोषणाकीतारीख /Date Of Pronouncement : 18.09.2024 आदेश / Order Per Aby T. Varkey, Jm: These Appeals Preferred By The Assessee & The Revenue Are Against The Order Of The Learned Commissioner Of Income Tax (Appeals)- 18, Chennai (Hereinafter In Short `The Ld.Cit(A)') Dated 26.07.2023 Passed For Assessment Year (Hereinafter In Short `Ay') 2019-20.

For Appellant: Shri B. Ramakrishnan, FCAFor Respondent: Shri V. Nandakumar, CIT
Section 127Section 132Section 143(2)Section 143(3)Section 153C

…ITR 417) (SC) Pr.CIT Vs Ojjus Medicare (P) Ltd (465 ITR 101) (Del HC) A.R. Safiullah v. ACIT (W.P (MD) No.4327 of 2021) (Mad HC) SSP Aviation Ltd. v. DCIT (346 ITR 177) (Del HC) Pepsi Foods Pvt. Ltd. v. ACIT (367 ITR 112) (Del HC) CIT v. RRJ Securities Ltd. (380 ITR 612) (Del HC) PCIT v. R.L. Allied Industries (ITA No.370/2015) (Del HC) CIT v. Gopi Apartments (365 ITR 411) (All.HC) ITA No.1044/Chny/2023 (AY 2019-20) ITA No.1103/Chny/2023 (AY 2019-20) Bondalapati Shivaji Rao :: 5 :: 5. Per contra, the Ld. CIT, DR appearing for the Revenue countered the assessee's contention by relying on the amendment made in Sec…

Anil Chaudhary, New Delhi vs. ACIT Central Circle-17, New Delhi

In the result, appeals filed by the assessee are allowed

ITA 2938/DEL/2023[2017-18]Status: DisposedITAT Delhi30 Aug 2024AY 2017-18

Bench: Shri S.Rifaur Rahman & Shri Anubhav Sharma

For Appellant: Shri Gautam Jain, AdvocateFor Respondent: Ms. Amisha Gupt, CIT DR
Section 127Section 143(2)Section 153ASection 153CSection 153DSection 69C

…he interpretation which this Court adopts. 11. For the foregoing reasons, the Court finds no merit in these appeals; they are accordingly dismissed, without order on costs.” ii) 465 ITR 101 (Del) PCIT vs. Ojjus Medicare (P) Ltd. (pages 459-545 of JPB-II) iii) 380 ITR 612 (Del) CIT vs. RRJ Securities Ltd. (pages 33-48 of JPB) iv) ITA No. 1685/D/2023 Rakesh Bansal vs. ACIT (pages 260-270 of JPB) v) ITA No. 3095/D/2013 dated 30.5.2024 Esha Securities (P) Ltd. vs. DCIT 6 With regard to Ground 1.1 and 1.3 of grounds of appeal, Ld AR submitted in respect of issue that notice issued u/s 153C of the Act and assessment fr…

Anil Chaudhary, New Delhi vs. ACIT Central Circle-17, New Delhi

In the result, appeals filed by the assessee are allowed

ITA 2937/DEL/2023[2016-17]Status: DisposedITAT Delhi30 Aug 2024AY 2016-17

Bench: Shri S.Rifaur Rahman & Shri Anubhav Sharma

For Appellant: Shri Gautam Jain, AdvocateFor Respondent: Ms. Amisha Gupt, CIT DR
Section 127Section 143(2)Section 153ASection 153CSection 153DSection 69C

…he interpretation which this Court adopts. 11. For the foregoing reasons, the Court finds no merit in these appeals; they are accordingly dismissed, without order on costs.” ii) 465 ITR 101 (Del) PCIT vs. Ojjus Medicare (P) Ltd. (pages 459-545 of JPB-II) iii) 380 ITR 612 (Del) CIT vs. RRJ Securities Ltd. (pages 33-48 of JPB) iv) ITA No. 1685/D/2023 Rakesh Bansal vs. ACIT (pages 260-270 of JPB) v) ITA No. 3095/D/2013 dated 30.5.2024 Esha Securities (P) Ltd. vs. DCIT 6 With regard to Ground 1.1 and 1.3 of grounds of appeal, Ld AR submitted in respect of issue that notice issued u/s 153C of the Act and assessment fr…

Anil Chaudhary, New Delhi vs. ACIT Central Circle-17, New Delhi

In the result, appeals filed by the assessee are allowed

ITA 2936/DEL/2023[2015-16]Status: DisposedITAT Delhi30 Aug 2024AY 2015-16

Bench: Shri S.Rifaur Rahman & Shri Anubhav Sharma

For Appellant: Shri Gautam Jain, AdvocateFor Respondent: Ms. Amisha Gupt, CIT DR
Section 127Section 143(2)Section 153ASection 153CSection 153DSection 69C

…he interpretation which this Court adopts. 11. For the foregoing reasons, the Court finds no merit in these appeals; they are accordingly dismissed, without order on costs.” ii) 465 ITR 101 (Del) PCIT vs. Ojjus Medicare (P) Ltd. (pages 459-545 of JPB-II) iii) 380 ITR 612 (Del) CIT vs. RRJ Securities Ltd. (pages 33-48 of JPB) iv) ITA No. 1685/D/2023 Rakesh Bansal vs. ACIT (pages 260-270 of JPB) v) ITA No. 3095/D/2013 dated 30.5.2024 Esha Securities (P) Ltd. vs. DCIT 6 With regard to Ground 1.1 and 1.3 of grounds of appeal, Ld AR submitted in respect of issue that notice issued u/s 153C of the Act and assessment fr…

Anil Chaudhary, New Delhi vs. ACIT Central Circle-17, New Delhi

In the result, appeals filed by the assessee are allowed

ITA 2935/DEL/2023[2014-15]Status: DisposedITAT Delhi30 Aug 2024AY 2014-15

Bench: Shri S.Rifaur Rahman & Shri Anubhav Sharma

For Appellant: Shri Gautam Jain, AdvocateFor Respondent: Ms. Amisha Gupt, CIT DR
Section 127Section 143(2)Section 153ASection 153CSection 153DSection 69C

…he interpretation which this Court adopts. 11. For the foregoing reasons, the Court finds no merit in these appeals; they are accordingly dismissed, without order on costs.” ii) 465 ITR 101 (Del) PCIT vs. Ojjus Medicare (P) Ltd. (pages 459-545 of JPB-II) iii) 380 ITR 612 (Del) CIT vs. RRJ Securities Ltd. (pages 33-48 of JPB) iv) ITA No. 1685/D/2023 Rakesh Bansal vs. ACIT (pages 260-270 of JPB) v) ITA No. 3095/D/2013 dated 30.5.2024 Esha Securities (P) Ltd. vs. DCIT 6 With regard to Ground 1.1 and 1.3 of grounds of appeal, Ld AR submitted in respect of issue that notice issued u/s 153C of the Act and assessment fr…

Sri.Mohammed Sherief, Karunagappally vs. The ACIT, Central Circle, Kollam

Appeals of the assessee are allowed

ITA 99/COCH/2023[2004-05]Status: DisposedITAT Cochin21 Aug 2024AY 2004-05

Bench: Shri Waseem Ahmed & Shri Prakash Chand Yadav

For Appellant: Shri. Rajakannan, AdvFor Respondent: Shri. K. Jayaganesh, Senior AR
Section 133ASection 143(3)Section 153CSection 459

…e reopened, the decision of the Supreme Court in Commissioner of Income Tax-III, Pune v. Sinhgad Technical Education Society (supra) settles the issue and holds this to be an essential requirement. The decisions of this Court in CIT-7 v. RRJ Securities (2016) 380 ITR 612 (Del) and ARN Infrastructure India Limited v. ACIT [2017] 394 ITR 569 (Del) also hold that in order to justify the assumption of jurisdiction under Section 153 C of the Act the documents seized must be incriminating and must relate to each of the AYs whose assessments are sought to be reopened. Since the satisfaction note forms the basis for init…

Sri.Mohammed Sherief, Karunagappally vs. The ACIT, Central Circle, Kollam

Appeals of the assessee are allowed

ITA 98/COCH/2023[2003-04]Status: DisposedITAT Cochin21 Aug 2024AY 2003-04

Bench: Shri Waseem Ahmed & Shri Prakash Chand Yadav

For Appellant: Shri. Rajakannan, AdvFor Respondent: Shri. K. Jayaganesh, Senior AR
Section 133ASection 143(3)Section 153CSection 459

…e reopened, the decision of the Supreme Court in Commissioner of Income Tax-III, Pune v. Sinhgad Technical Education Society (supra) settles the issue and holds this to be an essential requirement. The decisions of this Court in CIT-7 v. RRJ Securities (2016) 380 ITR 612 (Del) and ARN Infrastructure India Limited v. ACIT [2017] 394 ITR 569 (Del) also hold that in order to justify the assumption of jurisdiction under Section 153 C of the Act the documents seized must be incriminating and must relate to each of the AYs whose assessments are sought to be reopened. Since the satisfaction note forms the basis for init…

Sri.Mohammed Sherief, Karunagappally vs. The ACIT, Central Circle, Kollam

Appeals of the assessee are allowed

ITA 101/COCH/2023[2006-07]Status: DisposedITAT Cochin21 Aug 2024AY 2006-07

Bench: Shri Waseem Ahmed & Shri Prakash Chand Yadav

For Appellant: Shri. Rajakannan, AdvFor Respondent: Shri. K. Jayaganesh, Senior AR
Section 133ASection 143(3)Section 153CSection 459

…e reopened, the decision of the Supreme Court in Commissioner of Income Tax-III, Pune v. Sinhgad Technical Education Society (supra) settles the issue and holds this to be an essential requirement. The decisions of this Court in CIT-7 v. RRJ Securities (2016) 380 ITR 612 (Del) and ARN Infrastructure India Limited v. ACIT [2017] 394 ITR 569 (Del) also hold that in order to justify the assumption of jurisdiction under Section 153 C of the Act the documents seized must be incriminating and must relate to each of the AYs whose assessments are sought to be reopened. Since the satisfaction note forms the basis for init…

Sri.Mohammed Sherief, Karunagappally vs. The ACIT, Central Circle, Kollam

Appeals of the assessee are allowed

ITA 100/COCH/2023[2005-06]Status: DisposedITAT Cochin21 Aug 2024AY 2005-06

Bench: Shri Waseem Ahmed & Shri Prakash Chand Yadav

For Appellant: Shri. Rajakannan, AdvFor Respondent: Shri. K. Jayaganesh, Senior AR
Section 133ASection 143(3)Section 153CSection 459

…e reopened, the decision of the Supreme Court in Commissioner of Income Tax-III, Pune v. Sinhgad Technical Education Society (supra) settles the issue and holds this to be an essential requirement. The decisions of this Court in CIT-7 v. RRJ Securities (2016) 380 ITR 612 (Del) and ARN Infrastructure India Limited v. ACIT [2017] 394 ITR 569 (Del) also hold that in order to justify the assumption of jurisdiction under Section 153 C of the Act the documents seized must be incriminating and must relate to each of the AYs whose assessments are sought to be reopened. Since the satisfaction note forms the basis for init…

Sri.Mohammed Sherief, Karunagappally vs. The DCIT, Kollam

Appeals of the assessee are allowed

ITA 462/COCH/2016[2006-07]Status: DisposedITAT Cochin21 Aug 2024AY 2006-07

Bench: Shri Waseem Ahmed & Shri Prakash Chand Yadav

For Appellant: Shri. Rajakannan, AdvFor Respondent: Shri. K. Jayaganesh, Senior AR
Section 133ASection 143(3)Section 153CSection 459

…e reopened, the decision of the Supreme Court in Commissioner of Income Tax-III, Pune v. Sinhgad Technical Education Society (supra) settles the issue and holds this to be an essential requirement. The decisions of this Court in CIT-7 v. RRJ Securities (2016) 380 ITR 612 (Del) and ARN Infrastructure India Limited v. ACIT [2017] 394 ITR 569 (Del) also hold that in order to justify the assumption of jurisdiction under Section 153 C of the Act the documents seized must be incriminating and must relate to each of the AYs whose assessments are sought to be reopened. Since the satisfaction note forms the basis for init…

Sri.Mohammed Sherief, Karunagappally vs. The DCIT, Kollam

Appeals of the assessee are allowed

ITA 461/COCH/2016[2005-06]Status: DisposedITAT Cochin21 Aug 2024AY 2005-06

Bench: Shri Waseem Ahmed & Shri Prakash Chand Yadav

For Appellant: Shri. Rajakannan, AdvFor Respondent: Shri. K. Jayaganesh, Senior AR
Section 133ASection 143(3)Section 153CSection 459

…e reopened, the decision of the Supreme Court in Commissioner of Income Tax-III, Pune v. Sinhgad Technical Education Society (supra) settles the issue and holds this to be an essential requirement. The decisions of this Court in CIT-7 v. RRJ Securities (2016) 380 ITR 612 (Del) and ARN Infrastructure India Limited v. ACIT [2017] 394 ITR 569 (Del) also hold that in order to justify the assumption of jurisdiction under Section 153 C of the Act the documents seized must be incriminating and must relate to each of the AYs whose assessments are sought to be reopened. Since the satisfaction note forms the basis for init…

Sri.Mohammed Sherief, Karunagappally vs. The DCIT, Kollam

Appeals of the assessee are allowed

ITA 460/COCH/2016[2004-05]Status: DisposedITAT Cochin21 Aug 2024AY 2004-05

Bench: Shri Waseem Ahmed & Shri Prakash Chand Yadav

For Appellant: Shri. Rajakannan, AdvFor Respondent: Shri. K. Jayaganesh, Senior AR
Section 133ASection 143(3)Section 153CSection 459

…e reopened, the decision of the Supreme Court in Commissioner of Income Tax-III, Pune v. Sinhgad Technical Education Society (supra) settles the issue and holds this to be an essential requirement. The decisions of this Court in CIT-7 v. RRJ Securities (2016) 380 ITR 612 (Del) and ARN Infrastructure India Limited v. ACIT [2017] 394 ITR 569 (Del) also hold that in order to justify the assumption of jurisdiction under Section 153 C of the Act the documents seized must be incriminating and must relate to each of the AYs whose assessments are sought to be reopened. Since the satisfaction note forms the basis for init…

Sri.Mohammed Sherief, Karunagappally vs. The DCIT, Kollam

Appeals of the assessee are allowed

ITA 459/COCH/2016[2003-04]Status: DisposedITAT Cochin21 Aug 2024AY 2003-04

Bench: Shri Waseem Ahmed & Shri Prakash Chand Yadav

For Appellant: Shri. Rajakannan, AdvFor Respondent: Shri. K. Jayaganesh, Senior AR
Section 133ASection 143(3)Section 153CSection 459

…e reopened, the decision of the Supreme Court in Commissioner of Income Tax-III, Pune v. Sinhgad Technical Education Society (supra) settles the issue and holds this to be an essential requirement. The decisions of this Court in CIT-7 v. RRJ Securities (2016) 380 ITR 612 (Del) and ARN Infrastructure India Limited v. ACIT [2017] 394 ITR 569 (Del) also hold that in order to justify the assumption of jurisdiction under Section 153 C of the Act the documents seized must be incriminating and must relate to each of the AYs whose assessments are sought to be reopened. Since the satisfaction note forms the basis for init…

Pr. Commissioner of Income Tax 1, New Delhi vs. M/S Agc Realty Private Limited

ITA/620/2023HC Delhi25 Jul 2024

Bench: HON'BLE MR. JUSTICE RAVINDER DUDEJA,HON'BLE MR. JUSTICE YASHWANT VARMA

Section 132(1)Section 153A

…CIT Vs. Kabul Chawla (288 ITR 573), the ld. CIT(A) held that the addition made cannot be sustained. The similar view has been taken in the case of PCIT Vs. Meeta Gutgutia (395 ITR 526), PCIT Vs. Ms. Lata Jain (384 ITR 543) and CIT Vs. RRJ Securities Ltd. (380 ITR 612). Further, we also find that the Central Excise authorities have decided the appeal of the assessee vide order dated 12.03.2013 in appeal No. 76-ST/2018 in favour of the assessee holding that there was no basis for assuming the receipt of unaccounted cash and in fact, the figures mentioned in the seized material represented the discount offe…

DCIT Central Circle-II, Noida vs. Apple Commodities Ltd, Noida

In the result, the appeal of the assessee in ITA Nos

ITA 2240/DEL/2019[2010-11]Status: HeardITAT Delhi10 Jul 2024AY 2010-11

Bench: Shri G.S. Pannu, Hon’Ble & Shri Challa Nagendra Prasadआ.अ.सं/.I.T.A Nos.2239 & 2240/Del/2019 िनधा"रणवष"/Assessment Years:2009-10 & 2010-11 बनाम Dcit Apple Commodities Ltd., 701-A, 7Th Floor, Vs. Central Circle-Ii, 2Nd Floor, Arto Complex, Gd-Itl Tower, Plot No.B- Sector-33, Noida, 08, Uttar Pradesh. Netaji Subhash Place, Pitampura, New Delhi. Pan No.Aadca0300K अपीलाथ" Appellant ""यथ"/Respondent & Cross Objection Nos. 122 & 123/Del/2019 (In Ita Nos. 2239 To 2240/Del/2019) Assessment Years: 2009-10 & 2010-11 बनाम Apple Commodities Ltd., Dcit 701-A, 7Th Floor, Vs. Central Circle-Ii, 2Nd Floor, Arto Complex, Gd-Itl Tower, Plot No.B-08, Netaji Subhash Place, Sector-33, Noida, Pitampura, New Delhi. Uttar Pradesh. Pan No. Aadca0300K अपीलाथ" Appellant ""यथ"/Respondent

Section 153C

…I.T.A.Nos.2239 & 2240/Del/2019 & CO Nos.122 & 123/Del/2019 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A” NEW DELHI BEFORE SHRI G.S. PANNU, HON’BLE VICE PRESIDENT AND SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER आ.अ.सं/.I.T.A Nos.2239 & 2240/Del/2019 िनधा"रणवष"/Assessment Years:2009-10 & 2010-11 बनाम DCIT Apple Commodities Ltd., 701-A, 7th Floor, Vs. Central Circle-II, 2nd Floor, ARTO Complex, GD-ITL Tower, Plot No.B- Sector-33, Noida, 08, Uttar Pradesh. Netaji Subhash Place, Pitampura, New Delhi. PAN No.AADCA0300K अपीलाथ" Appellant ""यथ"/Respondent AND Cross Objection Nos. 122 & 123/Del/2019 (In ITA Nos.…

DCIT Central Circle-II, Noida vs. Apple Commodities Ltd, Noida

In the result, the appeal of the assessee in ITA Nos

ITA 2239/DEL/2019[2009-10]Status: HeardITAT Delhi10 Jul 2024AY 2009-10

Bench: Shri G.S. Pannu, Hon’Ble & Shri Challa Nagendra Prasadआ.अ.सं/.I.T.A Nos.2239 & 2240/Del/2019 िनधा"रणवष"/Assessment Years:2009-10 & 2010-11 बनाम Dcit Apple Commodities Ltd., 701-A, 7Th Floor, Vs. Central Circle-Ii, 2Nd Floor, Arto Complex, Gd-Itl Tower, Plot No.B- Sector-33, Noida, 08, Uttar Pradesh. Netaji Subhash Place, Pitampura, New Delhi. Pan No.Aadca0300K अपीलाथ" Appellant ""यथ"/Respondent & Cross Objection Nos. 122 & 123/Del/2019 (In Ita Nos. 2239 To 2240/Del/2019) Assessment Years: 2009-10 & 2010-11 बनाम Apple Commodities Ltd., Dcit 701-A, 7Th Floor, Vs. Central Circle-Ii, 2Nd Floor, Arto Complex, Gd-Itl Tower, Plot No.B-08, Netaji Subhash Place, Sector-33, Noida, Pitampura, New Delhi. Uttar Pradesh. Pan No. Aadca0300K अपीलाथ" Appellant ""यथ"/Respondent

Section 153C

…I.T.A.Nos.2239 & 2240/Del/2019 & CO Nos.122 & 123/Del/2019 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A” NEW DELHI BEFORE SHRI G.S. PANNU, HON’BLE VICE PRESIDENT AND SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER आ.अ.सं/.I.T.A Nos.2239 & 2240/Del/2019 िनधा"रणवष"/Assessment Years:2009-10 & 2010-11 बनाम DCIT Apple Commodities Ltd., 701-A, 7th Floor, Vs. Central Circle-II, 2nd Floor, ARTO Complex, GD-ITL Tower, Plot No.B- Sector-33, Noida, 08, Uttar Pradesh. Netaji Subhash Place, Pitampura, New Delhi. PAN No.AADCA0300K अपीलाथ" Appellant ""यथ"/Respondent AND Cross Objection Nos. 122 & 123/Del/2019 (In ITA Nos.…

Marconi Infratech (P) Ltd., Gurgaon vs. ACIT Central Circle-11, Faridabad

In the result, assessee’s all appeals are allowed

ITA 3132/DEL/2023[2017-18]Status: DisposedITAT Delhi21 Jun 2024AY 2017-18

Bench: Shri S. Rifaur Rahman & Ms. Madhumita Royi.T.A. Nos. 3126 To 3132/Del/2023 (Assessment Years : 2011-12 To 2017-18) M/S. Marconi Infratech Vs. Acit (P.) Ltd., F-022, Lg, Central Circle – 11 Sushant Arcade, Sushant Faridabad Lok-1, Gurgaon Haryana – 122 002 Pan : Aagcm 1219 E (Appellant) .. (Respondent)

For Appellant: Shri S. S. Nager, C.AFor Respondent: Shri Subhra Jyoti Chakraborty
Section 127Section 132Section 143(3)Section 153A(1)(b)Section 153CSection 250(6)

…d the Hon’ble Apex Court has been filed before us. He has ITA Nos. 3126 to 3132/Del/2023 Marconi Infratech P. Ltd. vs ACIT Asst.Years : 2011-12 to 2017-18 further relied upon the judgement passed in the matter of CIT Vs RRJ Securities Ltd, reported in (2015) 62 Taxmann.com 391 (Delhi High Court) and PCIT vs. Sarwan Agency (P.) Ltd., reported in (2017) 185 taxmann.com 269 (Delhi). The judgement passed by the Hon’ble Delhi High Court in the matter of Karina A irlines International Vs ACIT in ITA No. 203/Del/2021 & Ors was also relied upon. 5. On the other hand the Learned DR relied upon the order of assessment ma…

Marconi Infratech (P) Ltd., Gurgaon vs. ACIT Central Circle-11, Faridabad

In the result, assessee’s all appeals are allowed

ITA 3131/DEL/2023[2016-17]Status: DisposedITAT Delhi21 Jun 2024AY 2016-17

Bench: Shri S. Rifaur Rahman & Ms. Madhumita Royi.T.A. Nos. 3126 To 3132/Del/2023 (Assessment Years : 2011-12 To 2017-18) M/S. Marconi Infratech Vs. Acit (P.) Ltd., F-022, Lg, Central Circle – 11 Sushant Arcade, Sushant Faridabad Lok-1, Gurgaon Haryana – 122 002 Pan : Aagcm 1219 E (Appellant) .. (Respondent)

For Appellant: Shri S. S. Nager, C.AFor Respondent: Shri Subhra Jyoti Chakraborty
Section 127Section 132Section 143(3)Section 153A(1)(b)Section 153CSection 250(6)

…d the Hon’ble Apex Court has been filed before us. He has ITA Nos. 3126 to 3132/Del/2023 Marconi Infratech P. Ltd. vs ACIT Asst.Years : 2011-12 to 2017-18 further relied upon the judgement passed in the matter of CIT Vs RRJ Securities Ltd, reported in (2015) 62 Taxmann.com 391 (Delhi High Court) and PCIT vs. Sarwan Agency (P.) Ltd., reported in (2017) 185 taxmann.com 269 (Delhi). The judgement passed by the Hon’ble Delhi High Court in the matter of Karina A irlines International Vs ACIT in ITA No. 203/Del/2021 & Ors was also relied upon. 5. On the other hand the Learned DR relied upon the order of assessment ma…