Shree Metal, Delhi vs. ITO, New Delhi
In the result, the appeal is allowed
ITA 1368/DEL/2015[2006-07]Status: DisposedITAT Delhi20 Jun 2016AY 2006-07
Bench: Shri I.C. Sudhir & Shri O.P. Kant Assessment Year: 2006-07 Shree Metal, Vs. Ito, 5487 Basti Harphool Singh, Ward 39(3), Sadar Thana Road, New Delhi. Delhi. (Pan: Aafdj4351C) (Appellant) (Respondent) Assessee By: Shri Ved Jain & Ashish Goyal, Adv. Department By: Shri Anima Barnwal, Sr. Dr Date Of Hearing : 23 .03.2016 Date Of Pronouncement: 20:06.2016 Order Per I.C. Sudhir:The Assessee Has Questioned First Appellate Order On Several Grounds Mainly Involving Two Issues. Firstly, As To Whether The Learned Cit(Appeals) Was Justified In Rejecting The Contention Of The Assessee That The Initiation Of The Reassessment Proceedings & The Reassessment Order Are Both Bad In Law & Liable To Be Quashed. Secondly, As To Whether The Learned Cit(Appeals) Has Erred In Confirming The Addition Of Rs.3,38,147 On Account Of Bogus Purchases. 2. At The Outset Of Hearing, The Learned Ar Pointed Out That Issues Raised In The Present Appeal Is Fully Covered By The Decision Of Delhi Bench Of The 2
For Appellant: Shri Ved Jain & Ashish Goyal, AdvFor Respondent: Shri Anima Barnwal, Sr. DR
Section 143(3)Section 40A(3)
…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH “G” NEW DELHI) BEFORE SHRI I.C. SUDHIR AND SHRI O.P. KANT Assessment Year: 2006-07 Shree Metal, vs. ITO, 5487 Basti Harphool Singh, Ward 39(3), Sadar Thana Road, New Delhi. Delhi. (PAN: AAFDJ4351C) (Appellant) (Respondent) Assessee by: Shri Ved Jain & Ashish Goyal, Adv. Department by: Shri Anima Barnwal, Sr. DR Date of hearing : 23 .03.2016 Date of pronouncement: 20:06.2016 ORDER PER I.C. SUDHIR: JUDICIAL MEMBER The assessee has questioned first appellate order on several grounds mainly involving two issues. Firstly, as to whether the Learned CIT(Appeals) was just…
