CIT v. Sam Global Securities

336 ITR 112High Court2011#1300 most cited

What is CIT v. Sam Global Securities authority for?

Additional grounds of appeal that raise purely legal issues and do not require further fact-finding can be admitted for adjudication, even if not raised before the lower authorities, as they go to the root of the matter.

87

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2011 to 2026.

Also referred to as

CIT v. Sam Global Securities · additional grounds · legal issue · root of the matter · admission of appeal · Assessing Officer jurisdiction

Sections most often in play

Section 153ASection 132Section 68Section 132ASection 144Section 148Section 153DSection 139

Issues it is cited on

section 115whsection 5(8)section 115wfsection 115wdsection 115wesection 124(3)closely held companysection 124section 120accumulated profitsrelated party transactionpanchnama

Judgments citing CIT v. Sam Global Securities

M/S. Chetan Orchardes Pvt. Ltd., Chennai vs. ACIT, Central Circle-1(2), Chennai

In the result, all the appeals filed by the assessees are allowed

ITA 1762/CHNY/2025[2014-15]Status: DisposedITAT Chennai06 Nov 2025AY 2014-15

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. Nos.1758 & 1759/Chny/2025 िनधा"रण वष"/Assessment Years: 2014-15, 2016-17 M/S. Hillview Renewable Power Vs. The Assistant Commissioner Of Private Limited, (Studio N) Sy No. 70, Income Tax/Dc, Narne Nagar, Beside Lanco Hills, Central Circle 1(2), Manikonda, Hyderabad 500 075. Chennai. [Pan:Aadch3040D] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. Nos.1760 & 1761/Chny/2025 िनधा"रण वष"/Assessment Years: 2014-15 & 2016-17 M/S. Magnolia Ecopower Private Vs. The Assistant Commissioner Of Limited, (Studio N) Sy No. 70, Narne Income Tax/Dc, Nagar, Beside Lanco Hills, Manikonda, Central Circle 1(2), Hyderabad 500 075. Chennai. [Pan: Aaicm9358C] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.1762/Chny/2025 िनधा"रण वष"/Assessment Year: 2014-15 M/S. Chetan Orchardes Private Limited, Vs. The Assistant Commissioner Of No. 51, Park View Street, Near Gandhi Income Tax/Dc, Road, Alwarthirunagar, Tiruvallur, Central Circle 1(2), Chennai 600 087. Chennai. [Pan:Aadcc7086L] (अपीलाथ"/Appellant) (""थ"/Respondent)

Section 153A

…uisition is made, Section 153B of the Act provides for time limit for completion of assessment under section 153A. 6. Learned counsel for the assessee has rightly relied on a decision of the Orissa High Court in the case of Siksha 'O' Amusandhan v. CIT [2011] 336 ITR 112/[2012] 20 taxmann.com 798 in which it was held that provisions of section 153A make it clear that only in the case of a person where a search was initiated under section 132 or books of account or other documents or any assets were requisitioned under section 132A after 31.3.2002, the Assessing Officer could after issuing a notice, assess or reas…

M/S. Magnolia Ecopower Pvt. Ltd., Hyderabad vs. ACIT, Central Circle-1(2), Chennai

In the result, all the appeals filed by the assessees are allowed

ITA 1761/CHNY/2025[2016-17]Status: DisposedITAT Chennai06 Nov 2025AY 2016-17

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. Nos.1758 & 1759/Chny/2025 िनधा"रण वष"/Assessment Years: 2014-15, 2016-17 M/S. Hillview Renewable Power Vs. The Assistant Commissioner Of Private Limited, (Studio N) Sy No. 70, Income Tax/Dc, Narne Nagar, Beside Lanco Hills, Central Circle 1(2), Manikonda, Hyderabad 500 075. Chennai. [Pan:Aadch3040D] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. Nos.1760 & 1761/Chny/2025 िनधा"रण वष"/Assessment Years: 2014-15 & 2016-17 M/S. Magnolia Ecopower Private Vs. The Assistant Commissioner Of Limited, (Studio N) Sy No. 70, Narne Income Tax/Dc, Nagar, Beside Lanco Hills, Manikonda, Central Circle 1(2), Hyderabad 500 075. Chennai. [Pan: Aaicm9358C] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.1762/Chny/2025 िनधा"रण वष"/Assessment Year: 2014-15 M/S. Chetan Orchardes Private Limited, Vs. The Assistant Commissioner Of No. 51, Park View Street, Near Gandhi Income Tax/Dc, Road, Alwarthirunagar, Tiruvallur, Central Circle 1(2), Chennai 600 087. Chennai. [Pan:Aadcc7086L] (अपीलाथ"/Appellant) (""थ"/Respondent)

Section 153A

…uisition is made, Section 153B of the Act provides for time limit for completion of assessment under section 153A. 6. Learned counsel for the assessee has rightly relied on a decision of the Orissa High Court in the case of Siksha 'O' Amusandhan v. CIT [2011] 336 ITR 112/[2012] 20 taxmann.com 798 in which it was held that provisions of section 153A make it clear that only in the case of a person where a search was initiated under section 132 or books of account or other documents or any assets were requisitioned under section 132A after 31.3.2002, the Assessing Officer could after issuing a notice, assess or reas…

M/S. Magnolia Ecopower Pvt. Ltd., Hyderabad vs. ACIT, Central Circle-1(2), Chennai

In the result, all the appeals filed by the assessees are allowed

ITA 1760/CHNY/2025[2014-15]Status: DisposedITAT Chennai06 Nov 2025AY 2014-15

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. Nos.1758 & 1759/Chny/2025 िनधा"रण वष"/Assessment Years: 2014-15, 2016-17 M/S. Hillview Renewable Power Vs. The Assistant Commissioner Of Private Limited, (Studio N) Sy No. 70, Income Tax/Dc, Narne Nagar, Beside Lanco Hills, Central Circle 1(2), Manikonda, Hyderabad 500 075. Chennai. [Pan:Aadch3040D] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. Nos.1760 & 1761/Chny/2025 िनधा"रण वष"/Assessment Years: 2014-15 & 2016-17 M/S. Magnolia Ecopower Private Vs. The Assistant Commissioner Of Limited, (Studio N) Sy No. 70, Narne Income Tax/Dc, Nagar, Beside Lanco Hills, Manikonda, Central Circle 1(2), Hyderabad 500 075. Chennai. [Pan: Aaicm9358C] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.1762/Chny/2025 िनधा"रण वष"/Assessment Year: 2014-15 M/S. Chetan Orchardes Private Limited, Vs. The Assistant Commissioner Of No. 51, Park View Street, Near Gandhi Income Tax/Dc, Road, Alwarthirunagar, Tiruvallur, Central Circle 1(2), Chennai 600 087. Chennai. [Pan:Aadcc7086L] (अपीलाथ"/Appellant) (""थ"/Respondent)

Section 153A

…uisition is made, Section 153B of the Act provides for time limit for completion of assessment under section 153A. 6. Learned counsel for the assessee has rightly relied on a decision of the Orissa High Court in the case of Siksha 'O' Amusandhan v. CIT [2011] 336 ITR 112/[2012] 20 taxmann.com 798 in which it was held that provisions of section 153A make it clear that only in the case of a person where a search was initiated under section 132 or books of account or other documents or any assets were requisitioned under section 132A after 31.3.2002, the Assessing Officer could after issuing a notice, assess or reas…

M/S. Hillview Renewable Power Pvt. Ltd., Hyderabad vs. ACIT, Central Circle-1(2), Chennai

In the result, all the appeals filed by the assessees are allowed

ITA 1759/CHNY/2025[2016-17]Status: DisposedITAT Chennai06 Nov 2025AY 2016-17

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. Nos.1758 & 1759/Chny/2025 िनधा"रण वष"/Assessment Years: 2014-15, 2016-17 M/S. Hillview Renewable Power Vs. The Assistant Commissioner Of Private Limited, (Studio N) Sy No. 70, Income Tax/Dc, Narne Nagar, Beside Lanco Hills, Central Circle 1(2), Manikonda, Hyderabad 500 075. Chennai. [Pan:Aadch3040D] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. Nos.1760 & 1761/Chny/2025 िनधा"रण वष"/Assessment Years: 2014-15 & 2016-17 M/S. Magnolia Ecopower Private Vs. The Assistant Commissioner Of Limited, (Studio N) Sy No. 70, Narne Income Tax/Dc, Nagar, Beside Lanco Hills, Manikonda, Central Circle 1(2), Hyderabad 500 075. Chennai. [Pan: Aaicm9358C] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.1762/Chny/2025 िनधा"रण वष"/Assessment Year: 2014-15 M/S. Chetan Orchardes Private Limited, Vs. The Assistant Commissioner Of No. 51, Park View Street, Near Gandhi Income Tax/Dc, Road, Alwarthirunagar, Tiruvallur, Central Circle 1(2), Chennai 600 087. Chennai. [Pan:Aadcc7086L] (अपीलाथ"/Appellant) (""थ"/Respondent)

Section 153A

…uisition is made, Section 153B of the Act provides for time limit for completion of assessment under section 153A. 6. Learned counsel for the assessee has rightly relied on a decision of the Orissa High Court in the case of Siksha 'O' Amusandhan v. CIT [2011] 336 ITR 112/[2012] 20 taxmann.com 798 in which it was held that provisions of section 153A make it clear that only in the case of a person where a search was initiated under section 132 or books of account or other documents or any assets were requisitioned under section 132A after 31.3.2002, the Assessing Officer could after issuing a notice, assess or reas…

M/S. Hillview Renewable Power Pvt. Ltd., Hyderabad vs. ACIT, Central Circle-1(2), Chennai

In the result, all the appeals filed by the assessees are allowed

ITA 1758/CHNY/2025[2014-15]Status: DisposedITAT Chennai06 Nov 2025AY 2014-15

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. Nos.1758 & 1759/Chny/2025 िनधा"रण वष"/Assessment Years: 2014-15, 2016-17 M/S. Hillview Renewable Power Vs. The Assistant Commissioner Of Private Limited, (Studio N) Sy No. 70, Income Tax/Dc, Narne Nagar, Beside Lanco Hills, Central Circle 1(2), Manikonda, Hyderabad 500 075. Chennai. [Pan:Aadch3040D] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. Nos.1760 & 1761/Chny/2025 िनधा"रण वष"/Assessment Years: 2014-15 & 2016-17 M/S. Magnolia Ecopower Private Vs. The Assistant Commissioner Of Limited, (Studio N) Sy No. 70, Narne Income Tax/Dc, Nagar, Beside Lanco Hills, Manikonda, Central Circle 1(2), Hyderabad 500 075. Chennai. [Pan: Aaicm9358C] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.1762/Chny/2025 िनधा"रण वष"/Assessment Year: 2014-15 M/S. Chetan Orchardes Private Limited, Vs. The Assistant Commissioner Of No. 51, Park View Street, Near Gandhi Income Tax/Dc, Road, Alwarthirunagar, Tiruvallur, Central Circle 1(2), Chennai 600 087. Chennai. [Pan:Aadcc7086L] (अपीलाथ"/Appellant) (""थ"/Respondent)

Section 153A

…uisition is made, Section 153B of the Act provides for time limit for completion of assessment under section 153A. 6. Learned counsel for the assessee has rightly relied on a decision of the Orissa High Court in the case of Siksha 'O' Amusandhan v. CIT [2011] 336 ITR 112/[2012] 20 taxmann.com 798 in which it was held that provisions of section 153A make it clear that only in the case of a person where a search was initiated under section 132 or books of account or other documents or any assets were requisitioned under section 132A after 31.3.2002, the Assessing Officer could after issuing a notice, assess or reas…

Techmill Technologies Private Limited, Mysore vs. Assistant Commissioner of Income Tax Circle 1(1) & Tps, Mysore

In the result, appeal filed by the assessee is allowed

ITA 498/BANG/2025[2016-17]Status: DisposedITAT Bangalore31 Oct 2025AY 2016-17

Bench: Shri.Laxmi Prasad Sahu & Shri.Keshav Dubeyassessment Year : 2016-17 M/S. Techmill Technologies Pvt. Ltd., Vs. Acit, 2Nd No.34, Floor, Ramanjaneya Circle – 1(1) & Tps, Complex, Hunsur Main Road, Mysuru. Manasagangothri, Mysuru – 570 006, Karnataka. Pan : Aadct 0474 D Appellant Respondent Assessee By : Shri. Siddesh N Gaddi, Ca Revenue By : Shri. Subramanian S, Jcit(Dr)(Itat), Bangalore. Date Of Hearing : 27.10.2025 Date Of Pronouncement : 31.10.2025

For Appellant: Shri. Siddesh N Gaddi, CAFor Respondent: Shri. Subramanian S, JCIT(DR)(ITAT), Bangalore
Section 142(1)Section 143(2)Section 250Section 271(1)(b)Section 40a

…t going into the merits of the case. We noted on the basis of mateirals produced before us and documents produced before the AO, no further facts are required to be investigated. Therefore, we relied on the judgment of Hon’ble High Court of Orissa reported in 336 ITR 112 in which it has been held as under: “Law is well settled once the materials are available on record, the appellate court should have disposed of the case on the merits to taking these materials into consideration and there is no need to direct remand ” 9. Here the dispute is only regarding amount remitted of Rs.1,56,32,500/- in the Assessment Y…

Dera Sacha Sauda, Sirsa vs. PCIT(Central), Gurgaon

ITA 21/CHANDI/2024[NA]Status: DisposedITAT Chandigarh24 Apr 2025

Bench: Shri Rajpal Yadav & Shri Manoj Kumar Aggarwalआयकर अपील सं./ Ita No. 21/Chd/2024 (Under Section 12Aa) M/S Dera Sacha Sauda, Shah Satnam Ji Dham, Shah Satnam Ji Marg, Sirsa. Vs The Pcit (Central), Gurgaon. स्थायी लेखा सं./Pan No: Aaatd8359H अपीलार्थी/Appellant प्रत्यर्थी/Respondent Assessee By : Shri Rakesh Gupta, Advocate & Shri Saksham Aggarwal, C.A. Revenue By : Shri Rohit Sharma, Cit,Dr Date Of Hearing 05.03.2025 Date Of Pronouncement : 25.04.2025 Per Rajpal Yadav, Vp Hybrid Hearing Order The Assessee Is In Appeal Against The Order Of Ld. Pr. Commissioner Of Income Tax, Central, Gurgaon (In Short 'The Pcit') Dated 27.12.2023 Vide Which Registration Granted Under Section 12Aa Of The Act Dated 13.12.2004 Has Been Cancelled W.E.F. 01.04.2016 By Invoking The Provisions Of Section 12Ab(4) Of The Act.

For Appellant: Shri Rakesh Gupta, Advocate andFor Respondent: Shri Rohit Sharma, CIT,DR
Section 11Section 127Section 12ASection 142Section 143(2)Section 143(3)

…आयकर अपीलीय अधिकरण, चण्डीगढ़ न्यायपीठ, चण्डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘A’ CHANDIGARH BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT AND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 21/CHD/2024 (Under Section 12AA) M/s Dera Sacha Sauda, Shah Satnam Ji Dham, Shah Satnam Ji Marg, Sirsa. Vs The PCIT (Central), Gurgaon. स्थायी लेखा सं./PAN NO: AAATD8359H अपीलार्थी/Appellant प्रत्यर्थी/Respondent Assessee by : Shri Rakesh Gupta, Advocate and Shri Saksham Aggarwal, C.A. Revenue by : Shri Rohit Sharma, CIT,DR Date of Hearing 05.03.2025 Date of Pronouncement : 25.04.2025 PER…

DCIT, Chennai vs. Avo Carbon Holding Llc, Usa

In the result, all the appeals filed by the assessees are allowed

ITA 1760/CHNY/2024[2013-14]Status: DisposedITAT Chennai04 Feb 2025AY 2013-14

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. Nos.1758 & 1759/Chny/2025 िनधा"रण वष"/Assessment Years: 2014-15, 2016-17 M/S. Hillview Renewable Power Vs. The Assistant Commissioner Of Private Limited, (Studio N) Sy No. 70, Income Tax/Dc, Narne Nagar, Beside Lanco Hills, Central Circle 1(2), Manikonda, Hyderabad 500 075. Chennai. [Pan:Aadch3040D] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. Nos.1760 & 1761/Chny/2025 िनधा"रण वष"/Assessment Years: 2014-15 & 2016-17 M/S. Magnolia Ecopower Private Vs. The Assistant Commissioner Of Limited, (Studio N) Sy No. 70, Narne Income Tax/Dc, Nagar, Beside Lanco Hills, Manikonda, Central Circle 1(2), Hyderabad 500 075. Chennai. [Pan: Aaicm9358C] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No.1762/Chny/2025 िनधा"रण वष"/Assessment Year: 2014-15 M/S. Chetan Orchardes Private Limited, Vs. The Assistant Commissioner Of No. 51, Park View Street, Near Gandhi Income Tax/Dc, Road, Alwarthirunagar, Tiruvallur, Central Circle 1(2), Chennai 600 087. Chennai. [Pan:Aadcc7086L] (अपीलाथ"/Appellant) (""थ"/Respondent)

Section 153A

…uisition is made, Section 153B of the Act provides for time limit for completion of assessment under section 153A. 6. Learned counsel for the assessee has rightly relied on a decision of the Orissa High Court in the case of Siksha 'O' Amusandhan v. CIT [2011] 336 ITR 112/[2012] 20 taxmann.com 798 in which it was held that provisions of section 153A make it clear that only in the case of a person where a search was initiated under section 132 or books of account or other documents or any assets were requisitioned under section 132A after 31.3.2002, the Assessing Officer could after issuing a notice, assess or reas…

M/S. Altrade Minerals Pvt. Limited, Rourkela vs. ACIT, Central Circle, Sambalpur

In the result, appeal of the assessee is partly allowed

ITA 65/CTK/2023[2011-12]Status: DisposedITAT Cuttack16 Dec 2024AY 2011-12

Bench: Before Shri George Mathanmember & Manish Agarwal Manish Agarwalassessment Year : 2011-12 M/S. Altrade Minerals Pvt /S. Altrade Minerals Pvt Vs. Asst. Asst. Commissioner Commissioner Of Of Ltd., C/O. Kadmawala & Co., C/O. Kadmawala & Co., Income Tax, Central Circle, Income Tax, Central Circle, C.A., C.A., Budhram Budhram Oram Oram Sambalpur Market, Market, Kachery Kachery Road, Road, Rourkela. Pan/Gir No. No.Aafca 7136 F (Appellant (Appellant) .. ( Respondent Respondent) Assessee By : Shri M.R.Sahu, Ca Revenue By : Shri S.C.Mohanty, Sr Dr : Shri S.C.Mohanty, Sr Dr Date Of Hearing : 16/12/20 2024 Date Of Pronouncement : 16/12/20 024

For Appellant: Shri M.R.Sahu, CAFor Respondent: Shri S.C.Mohanty, Sr DR
Section 120(4)(b)Section 127Section 143(2)Section 143(3)Section 14A

…additional rounds raised above. Reliance in this regard is placed in the decisions in the cases of "National Thermal Power Corporation vs. CIT (1998) 229 ITR 383 (SC)", "VMT Spinning Co. Ltd Vs. CIT (2016) 389 ITR 326 (P&H)", "Siksa O Anusadhan Vs. CIT (2011) 336 ITR 112) [Orissa HC)". 6. It was submitted by ld AR on behalf of the assessee that the return of income had been filed by the assessee for the relevant assessment year on 24.9.2011. Notice u/s.143(2) of the Act came to be issued by the Asst. Commissioner of Income Tax, Circle-1(1), Rourkela and the assessment proceedings were continued by the Jt. Commis…

Horizon Global Limited, Faridabad vs. Depty Commissioner of Income Tax, Central Circle-2, Faridabad

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

ITA 2583/DEL/2023[2011-12]Status: DisposedITAT Delhi26 Nov 2024AY 2011-12

Bench: Shri Challa Nagendra Prasad & Shri Naveen Chandra

For Appellant: Dr. Rakesh Gupta, AdvFor Respondent: Ms. Neha Choudhary, CIT- DR
Section 153CSection 153D

…view of the following judgments: i) CIT Vs. Singhad Technical Education Society 397 ITR 344 [SC] ii) NTPC LTD Vs. CIT 229 ITR 383 [SC] iii) VMT Spinning Co. Ltd Vs. CIT & Anr. 389 ITR 326 [P&H] iv) CIT Vs. Sam Global Securities 36-0 ITR 326 v) Siksha Vs. CIT 336 ITR 112 [Orissa] vi) Inventors Industrial Corporation Ltd Vs. CIT 194 ITR 548 [Bom]” 4. Admittedly, this issue was never raised before the lower authorities. But since the challenge to the jurisdiction of the Assessing Officer goes to the root of the matter, in light of the ratio laid down by the Hon'ble Supreme Court in the case of NTPC 229 ITR 383,…

Sunil Kumar Nagar, Faridabad vs. ITO, Ward- 2(4), Faridabad

Accordingly, the appeal filed by the assessee being ITA No.2118/Del/2019 is allowed

ITA 247/DEL/2019[2010-11]Status: DisposedITAT Delhi09 Oct 2024AY 2010-11

Bench: Shri S.Rifaur Rahman & Shri Sudhir Pareek

For Appellant: Dr. Rakesh Gupta, AdvocateFor Respondent: Shri Vipul Kashyap, Sr. DR
Section 143Section 143(2)Section 147Section 148Section 151

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’: NEW DELHI BEFORE SHRI S.RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI SUDHIR PAREEK, JUDICIAL MEMBER ITA No. 2118/Del/2019 (Assessment Year 2013-14) Sh. Sunil Kumar Nagar, vs. Income Tax Officer, Ward 2(4), H.No. 561, Sector-31, Faridabad Faridabad. (PAN : ACDPN3930H) (APPELLANT) (RESPONDENT) ASSESSEE BY : Dr. Rakesh Gupta, Advocate Shri Deepesh Garg, Advocate REVENUE BY : Shri Vipul Kashyap, Sr. DR. Date of Hearing : 21.08.2024 Date of Order : 09.10.2024 O R D E R PER S.RIFAUR RAHMAN, AM: 1. These 03 appeals are filed by the assessee against the separate orders…

Sunil Kumar Nagar, Faridabad vs. ITO, Ward- 2(4), Faridabad

Accordingly, the appeal filed by the assessee being ITA No.2118/Del/2019 is allowed

ITA 2118/DEL/2019[2013-14]Status: DisposedITAT Delhi09 Oct 2024AY 2013-14

Bench: Shri S.Rifaur Rahman & Shri Sudhir Pareek

For Appellant: Dr. Rakesh Gupta, AdvocateFor Respondent: Shri Vipul Kashyap, Sr. DR
Section 143Section 143(2)Section 147Section 148Section 151

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’: NEW DELHI BEFORE SHRI S.RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI SUDHIR PAREEK, JUDICIAL MEMBER ITA No. 2118/Del/2019 (Assessment Year 2013-14) Sh. Sunil Kumar Nagar, vs. Income Tax Officer, Ward 2(4), H.No. 561, Sector-31, Faridabad Faridabad. (PAN : ACDPN3930H) (APPELLANT) (RESPONDENT) ASSESSEE BY : Dr. Rakesh Gupta, Advocate Shri Deepesh Garg, Advocate REVENUE BY : Shri Vipul Kashyap, Sr. DR. Date of Hearing : 21.08.2024 Date of Order : 09.10.2024 O R D E R PER S.RIFAUR RAHMAN, AM: 1. These 03 appeals are filed by the assessee against the separate orders…

Gorja Steel Processors, Ghaziabad vs. DCIT, Central Circle, Ghaziabad

The appeals of the assessee are allowed with consequential effects

ITA 2907/DEL/2022[2019-20]Status: DisposedITAT Delhi08 Oct 2024AY 2019-20

Bench: Shri M. Balaganesh & Shri Anubhav Sharmaitas No.2905 To 2907/Del/2022 Assessment Years: 2017-18 To 2019-20

For Appellant: Dr. Rakesh Gupta, Advocate &For Respondent: Shri T. James Singson, CIT-DR
Section 143(3)Section 145(3)Section 153ASection 153D

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : B : NEW DELHI BEFORE SHRI M. BALAGANESH, ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER ITAs No.2905 to 2907/Del/2022 Assessment Years: 2017-18 to 2019-20 Gorja Steel Processors, Vs DCIT, C-182, BS Road, Industrial Area, Central Circle, Ghaziabad, Ghaziabad. Uttar Pradesh – 201 002. PAN: AAKFG3318B (Appellant) (Respondent) Assessee by : Dr. Rakesh Gupta, Advocate & Shri Deepesh Garg, Advocate Revenue by : Shri T. James Singson, CIT-DR Date of Hearing : 29.08.2024 Date of Pronouncement : 08.10.2024 ORDER PER ANUBHAV SHARMA, JM: These appeals…

Gorja Steel Processors, Ghaziabad vs. DCIT, Central Circle, Ghaziabad

The appeals of the assessee are allowed with consequential effects

ITA 2906/DEL/2022[2018-19]Status: DisposedITAT Delhi08 Oct 2024AY 2018-19

Bench: Shri M. Balaganesh & Shri Anubhav Sharmaitas No.2905 To 2907/Del/2022 Assessment Years: 2017-18 To 2019-20

For Appellant: Dr. Rakesh Gupta, Advocate &For Respondent: Shri T. James Singson, CIT-DR
Section 143(3)Section 145(3)Section 153ASection 153D

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : B : NEW DELHI BEFORE SHRI M. BALAGANESH, ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER ITAs No.2905 to 2907/Del/2022 Assessment Years: 2017-18 to 2019-20 Gorja Steel Processors, Vs DCIT, C-182, BS Road, Industrial Area, Central Circle, Ghaziabad, Ghaziabad. Uttar Pradesh – 201 002. PAN: AAKFG3318B (Appellant) (Respondent) Assessee by : Dr. Rakesh Gupta, Advocate & Shri Deepesh Garg, Advocate Revenue by : Shri T. James Singson, CIT-DR Date of Hearing : 29.08.2024 Date of Pronouncement : 08.10.2024 ORDER PER ANUBHAV SHARMA, JM: These appeals…

Gorja Steel Processors, Ghaziabad vs. DCIT, Central Circle, Ghaziabad

The appeals of the assessee are allowed with consequential effects

ITA 2905/DEL/2022[2017-18]Status: DisposedITAT Delhi08 Oct 2024AY 2017-18

Bench: Shri M. Balaganesh & Shri Anubhav Sharmaitas No.2905 To 2907/Del/2022 Assessment Years: 2017-18 To 2019-20

For Appellant: Dr. Rakesh Gupta, Advocate &For Respondent: Shri T. James Singson, CIT-DR
Section 143(3)Section 145(3)Section 153ASection 153D

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : B : NEW DELHI BEFORE SHRI M. BALAGANESH, ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER ITAs No.2905 to 2907/Del/2022 Assessment Years: 2017-18 to 2019-20 Gorja Steel Processors, Vs DCIT, C-182, BS Road, Industrial Area, Central Circle, Ghaziabad, Ghaziabad. Uttar Pradesh – 201 002. PAN: AAKFG3318B (Appellant) (Respondent) Assessee by : Dr. Rakesh Gupta, Advocate & Shri Deepesh Garg, Advocate Revenue by : Shri T. James Singson, CIT-DR Date of Hearing : 29.08.2024 Date of Pronouncement : 08.10.2024 ORDER PER ANUBHAV SHARMA, JM: These appeals…

Anil Kumar Ahuja, Rewari vs. ITO, Ward 2, Rewari

In the result, appeal of the assessee is allowed

ITA 3004/DEL/2023[2017-18]Status: DisposedITAT Delhi29 Aug 2024AY 2017-18

Bench: Shri Kul Bharat[Assessment Year: 2017-18

Section 115BSection 69A

…dditional grounds raised above. Reliance in this regard is placed in the decisions in the cases of "National Thermal Power Corporation vs. CIT (1998) 229 ITR 383 (SC)", "VMT Spinning Co. Ltd Vs. CIT (2016) 389 ITR 326 (P&H)", "Siksa O Anusadhan Vs. CIT (2011) 336 ITR 112) [Orissa HC)". 3. Facts, in brief, are that for A.Y. 2017-18 the assessee filed his return of income on 30.10.2017 declaring total income at Rs. 3,92,844/-. Thereafter the AO on the basis of information regarding cash deposit of Rs. 12,00,000/- in bank account the case was reopened to verify the source of cash deposit. The AO completed the ass…

The Deputy Commissioner of Income-Tax, Central Circle-1, Mangaluru vs. M/S. Blueline Foods (India) Pvt. Ltd., Mangaluru

ITA 182/BANG/2023[2017-18]Status: DisposedITAT Bangalore07 Aug 2024AY 2017-18

Bench: Shri George George K & Shri Laxmi Prasad Sahu

For Appellant: Revenue byFor Respondent: Date of hearing
Section 132Section 143(3)Section 153ASection 153CSection 255(4)

…the ld. CIT-DR also tried to distinguish the judgment of Hon’ble Bombay High Court in the case of CIT vs. Tirupati Oil Corporation reported in [2001] 248 ITR 194 (Bom), Hon’ble Orissa High Court in the case of Siksha “O” Anusandhan vs. CIT reported in [2012] 336 ITR 112 and Co-ordinate Bench of Mumbai Tribunal in the case of Unique Star Developers vs. DCIT reported in [2017] 83 taxmann.com 83. 8. I have considered the arguments of Id. CIT-DR and gone through one more fact that there is a remand report from the AO submitted vide F.No.RemandR/DCIT/CC- 1/MNG/Blueline/2022-23 dated 21.09.2022 wherein the AO has cate…

Mg Fincap (P) Ltd, Saket, New Delhi vs. DCIT, Central Circle-16, Delhi

In the result, the appeal of the assessee is allowed

ITA 38/DEL/2024[2012-13]Status: DisposedITAT Delhi26 Jul 2024AY 2012-13

Bench: Shri G.S. Pannu, Hon’Ble & Sfiri Anubhav Sharma

For Appellant: Dr. Rakesh Gupta, Advocate &For Respondent: Shri Subhra Jyoti Chakraborty, CIT-DR
Section 132Section 153ASection 153CSection 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : E : NEW DELHI BEFORE SHRI G.S. PANNU, HON’BLE VICE PRESIDENT AND SFIRI ANUBHAV SHARMA, JUDICIAL MEMBER ITA No.38/Dsl/'2024 Assessment Year: 2012-13... MG Fincap (P) Ltd., Vs DCIT, E-9, Ground Floor (Front Portion), Central Circle-16, Saket, Delhi. New D elhi-1 1 0 017. PAN: AAACM1148A (Appellant) (Respondent) Assessee by : Dr. Rakesh Gupta, Advocate & Shri Deepesh Garg, Advocate Revenue by : Shri Subhra Jyoti Chakraborty, CIT-DR Date of Flearing : 29.04.2024 Date of Pronouncement 07.2024 ORDER PER ANUBHAV SHARMA. J M: This appeal is preferred by the Assessee…

M/S. Checkmate Services Pvt. Ltd., Vadodara vs. The ADIT, CPC, Bangalore Present Juridiction the Dy. CIT, Circle-1(1)(1), Vadodara

In the result, appeal preferred by the assessee is dismissed

ITA 69/AHD/2023[2019-20]Status: DisposedITAT Ahmedabad16 Jul 2024AY 2019-20

Bench: Ms. Suchitra Raghunath Kamble, Judical Member & Shri Narendra Prasad Sinhaआयकर अपील सं./I.T.A. No. 69/Ahd/2023 (िनधा"रण वष" िनधा"रण वष" / Assessment Year : 2019-20) िनधा"रण वष" िनधा"रण वष" M/S. Checkmate Adit, Cpc, बनाम बनाम/ बनाम बनाम Services Pvt. Ltd. Bangalore Vs. G.F 6-9, Amaan Tower & Suvas Colony, Fatehgunj, Dy.Cit Vadodara, Gujarat, Circle-1(1)(1), Vadodara 390002 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacc8465A (Appellant) .. (Respondent) Shri M. R. Sahu, Ar अपीलाथ" ओर से /Appellant By : ""यथ" क" ओर से/Respondent By : Dr. Darsi Suman Ratnam, Cit. Dr 12/07/2024 Date Of Hearing Date Of Pronouncement 16/07/2024 O R D E R Per Shri Narendra Prasad Sinha, Am: This Appeal Is Filed By The Assessee Against The Order Of The National Faceless Appeal Centre (Nfac), Delhi, (In Short ‘The Cit(A)’) Dated 08.12.2022 For The Assessment Year 2019-20. 2. The Brief Facts Of The Case Are That Assessee Had Filed Its Return Of Income For A.Y. 2019-20 On 30.09.2019 Declaring Total

For Respondent: Dr. Darsi Suman Ratnam, CIT. DR
Section 143(1)Section 143(1)(a)

…dictional grounds raised above. Reliance in this regard is placed in the decisions in the cases of "National Thermal Power Corporation vs. CIT (1998) 229 ITR 383 (SC)", "VMT Spinning Co. Ltd Vs. CIT (2016) 389 ITR 326 (P&H)", "Siksa O Anusadhan Vs. CIT (2011) 336 ITR 112) [Orissa HC)", CIT Vs. Jai Parabolic Springs Ltd (2008) 306 ITR 42 (Del.HC), "CIT Vs. Cellulose Products of India Ltd [1985] 151 ITR 499 (Guj.HC)- (FB)","P.V.Doshi Vs. CIT [1978] 113 ITR 22 (Guj.HC)". ITA No. 69/Ahd/2023 [M/s. Checkmate Services Pvt. Ltd. vs. ADIT] A.Y. 2019-20 - 7 – 7. The replaced grounds taken on merit by the assessee vide l…

Sh. Praveen Sawhney, New Delhi vs. DCIT, New Delhi

In the result, the quantum Appeal No

ITA 1653/DEL/2017[2012-13]Status: DisposedITAT Delhi10 Jul 2024AY 2012-13

Bench: Shri G.S. Pannu & Shri Vimal Kumarita Nos. 1545 & 1653/Del/2017 Asstt. Year : 2012-13 Sh. Praveen Sawhney, Vs. Acit, Central Circle-7 C/O M/S Rra Taxindia, New Delhi D-28, South Extension, Part-I, New Delhi – 49 (Pan: Abops1461Q) (Appellant) (Respondent) Appellant By : S/Shri Rakesh Gupta, Adv. & Deepesh Garg, Adv. Respondent By : Ms. Sarita Kumari, Cit-Dr Date Of Hearing 20.06.2024 Date Of Pronouncement 10.07.2024

For Appellant: S/Shri Rakesh Gupta, Adv. & Deepesh Garg, AdvFor Respondent: Ms. Sarita Kumari, CIT-DR
Section 132Section 142(1)Section 143(2)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘G’’ : NEW DELHI) BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND SHRI VIMAL KUMAR, JUDICIAL MEMBER ITA Nos. 1545 & 1653/Del/2017 Asstt. Year : 2012-13 SH. PRAVEEN SAWHNEY, VS. ACIT, CENTRAL CIRCLE-7 C/O M/S RRA TAXINDIA, NEW DELHI D-28, SOUTH EXTENSION, PART-I, NEW DELHI – 49 (PAN: ABOPS1461Q) (Appellant) (Respondent) Appellant by : S/Shri Rakesh Gupta, Adv. & Deepesh Garg, Adv. Respondent by : Ms. Sarita Kumari, CIT-DR Date of Hearing 20.06.2024 Date of Pronouncement 10.07.2024 ORDER PER VIMAL KUMAR, JM The assessee’s appeals are against separate orders dated…