How many judgments cite CIT v. Sita Devi Juneja?

39 judgments on BharatTax cite CIT v. Sita Devi Juneja (325 ITR 593), spanning 2015 to 2026.

Which sections of the Income Tax Act does CIT v. Sita Devi Juneja come up under?

It is most often cited in judgments turning on Section 143(3), Section 133(6), Section 142(1), Section 41(1), Section 68, Section 69C.

CIT v. Sita Devi Juneja

325 ITR 593High Court2010#3061 most cited

What is CIT v. Sita Devi Juneja authority for?

A liability cannot be presumed to have ceased to exist merely because it has been outstanding for several years. Without a bilateral act between the assessee and the creditor indicating cessation, additions under section 41(1) are not permissible.

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. Sita Devi Juneja · Sita Devi Juneja · 325 ITR 593 · Section 41(1) · remission of liability · cessation of liability · sundry creditors · genuineness of transaction · outstanding liabilities · onus of proof

Sections most often in play

Section 143(3)Section 133(6)Section 142(1)Section 41(1)Section 68 Section 69C Section 133A Section 115BBE

Issues it is cited on

remission or cessation of liability section 41(1)section 41 section 271aac(1)sundry creditors section 133(6)rule 46a unexplained expenditure accommodation entry section 131 section 69c genuineness of the transaction

Judgments citing CIT v. Sita Devi Juneja

DCIT, New Delhi vs. M/S. Ajay Enterprises Pvt. Ltd., New Delhi

Appeal is dismissed and appeal of the assessee in ITA No

ITA 5776/DEL/2014[2011-12]Status: DisposedITAT Delhi30 Jul 2021AY 2011-12

Bench: Shri Amit Shukla & Shri Dr. B.R.R. Kumar

For Appellant: S/Shri Pradeep Dinodia & R.KFor Respondent: Date of hearing

Section 143(3)Section 41(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI Dr. B.R.R. KUMAR, ACCOUNTANT MEMBER I.T.A. No.899/DEL/2013 & 1704/DEL/2015 Assessment Year: 2009-10 & 2012-13 Ajay Enterprises Pvt. Ltd., Vs. DCIT, 8th Floor, Eros Corporate Tower, Central Circle-6, Nehru Place, New Delhi. New Delhi. TAN/PAN: AAACA1967D (Appellant) (Respondent) I.T.A. No.1348 & 1349/DEL/2013, 5776/DEL/2014 & 2083/DEL/2015 Assessment Year: 2008-09, 2009-10, 2011-12 & 2012-13 DCIT, Vs. Ajay Enterprises Pvt. Central Circle-6, Ltd., New Delhi 8th Floor, Eros Corporate Tower, Nehru Place,…

DCIT, New Delhi vs. M/S Ajay Enterprises Pvt. Ltd., New Delhi

Appeal is dismissed and appeal of the assessee in ITA No

ITA 1349/DEL/2013[2009-10]Status: DisposedITAT Delhi30 Jul 2021AY 2009-10

Bench: Shri Amit Shukla & Shri Dr. B.R.R. Kumar

For Appellant: S/Shri Pradeep Dinodia & R.KFor Respondent: Date of hearing

Section 143(3)Section 41(1)

M/S Hothur Traders, Bellary vs. The Assistant Commissioner of Income Tax Circle-1, Bellary

In the result, the appeal by the assessee is dismissed

ITA 541/BANG/2019[2011-12]Status: DisposedITAT Bangalore25 Mar 2021AY 2011-12

Bench: Shri Chandra Poojari & Shri George George K.Assessment Year: 2011-12 M/S. Hothur Traders, Vs. The Assistant Commissioner Plot Nos. 5, 6, 7 & 8, Of Income Tax, “Hothur House”, Infantry Road, Circle 1, Cantonment, Fort Road, Bellary – 583 104. Bellary – 583 102. Pan: Aaefh 7705H Appellant Respondent

For Appellant: Shri Shiva Prasad Reddy, IRSFor Respondent: Shri Kannan Narayanan, Jt.CIT(DR)(ITAT), Bengaluru

Section 10BSection 143(1)Section 143(3)Section 147Section 148Section 41(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER Assessment year: 2011-12 M/s. Hothur Traders, Vs. The Assistant Commissioner Plot Nos. 5, 6, 7 & 8, of Income Tax, “Hothur House”, Infantry Road, Circle 1, Cantonment, Fort Road, Bellary – 583 104. Bellary – 583 102. PAN: AAEFH 7705H APPELLANT RESPONDENT Appellant by : Shri Shiva Prasad Reddy, IRS Respondent by : Shri Kannan Narayanan, Jt.CIT(DR)(ITAT), Bengaluru. Date of hearing : 15.03.2021 Date of Pronouncement : 25.03.2021 O R D E R Per Chandra Poojari, Account…

Shakti Share Shoppee Pvt. Ltd., Mumbai vs. ITO, WD-13(2)(3), Mumbai

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

ITA 4100/MUM/2017[2008-09]Status: DisposedITAT Mumbai23 Dec 2020AY 2008-09

Bench: Shri Rajesh Kumar & Shri Amarjit Singh

For Appellant: Shri Vishnu Agarwal, A.RFor Respondent: Shri T.S. Khalsa, D.R

Section 143(1)Section 147Section 148Section 56(2)(vii)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “G”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, JUDICIAL MEMBER ITA Nos.4100 & 4101/M/2017 Assessment Years: 2008-09 & 2009-10 M/s. Shakti Share The Income-Tax Officer, Shoppee Pvt. Ltd., Ward-13(2)(3), B-302, Rangoli Vasant Aayakar Bhavan, Utsav, Vs. Mumbai - 400020 Thakur Village, Kandivali (East), Mumbai – 400 101 PAN: AAACS 9220 K (Appellant) (Respondent) Present for: Assessee by : Shri Vishnu Agarwal, A.R. Revenue by : Shri T.S. Khalsa, D.R. Date of Hearing : 15.12.2020 Date of Pronouncement : 23.12.2020 O R D E R Per Raj…

ACIT-4(2)(1), Mumbai vs. M/S.Vgc Diamond Private Limited, Mumbai

The appeal of the assessee is allowed, and appeal of the Assessing Officer is dismissed

ITA 7004/MUM/2017[2014-15]Status: DisposedITAT Mumbai08 Jul 2020AY 2014-15

Bench: Shri Pawan Singh, Jm& Shri S. Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No. 7004/Mum/2017 (निर्धारणवर्ा / Assessment Year: 2014-15)

For Appellant: Mrs. SamathaFor Respondent: Shri Vimal Punamiya, AR

Section 133(6)Section 143(2)Section 143(3)Section 271(1)(c)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JM& SHRI S. RIFAUR RAHMAN, AM आयकरअपीलसं./ I.T.A. No. 7004/Mum/2017 (निर्धारणवर्ा / Assessment Year: 2014-15) M/s VGC Diamond Pvt. ACIT 4(2)(1) Ltd. 6th floor, Room no. 642, बिधम/ 308/382, 1st floor, NNS Aayakar Bhavan, M. K. Building, Chira Bazar, Vs. Road, Mumbai-400 020 Kalabadevi, Mumbai-400 002 स्थायीलेखासं./जीआइआरसं./PAN No. AACCV5319C (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant : Mrs. Samatha Mullamudi,DR by प्रत्यथीकीओरसे/Respondentby : Shri Vimal Punamiya, AR सुनवाईकीतारीख/ : 20.02.2020 Date of Hea…

Dharamtar Motors Services Petroleum Product, Ahmedabad vs. The ITO, Ward-6(1)(4), Ahmedabad

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

ITA 1438/AHD/2017[2012-13]Status: DisposedITAT Ahmedabad21 Nov 2019AY 2012-13

Bench: Shri Mahavir Prasad & Shri Waseem Ahmedआयकर अपील सं./Ita Nos. 1438 & 2534/Ahd/2017 "नधा"रण वष"/Asstt. Year: 2012-2013 M/S Dharamtar Motor Services Income Tax Officer, Petroleum Product, Vs. Ward 6(1)(4) C/O. Ketan H. Shah, Advocate 903, Ahmedabad. Sapphire Complex, C.G. Road, Navrangpura, Ahmedabad. Pan: Aabfd9182F

For Respondent: Shri L.P. Jain, Sr. D.R

Section 271(1)(c)Section 68

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’C’’ BENCH, AHMEDABAD BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER And SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos. 1438 & 2534/AHD/2017 "नधा"रण वष"/Asstt. Year: 2012-2013 M/s Dharamtar Motor Services Income Tax Officer, Petroleum Product, Vs. Ward 6(1)(4) C/o. Ketan H. Shah, Advocate 903, Ahmedabad. Sapphire Complex, C.G. Road, Navrangpura, Ahmedabad. PAN: AABFD9182F (Applicant) (Respondent) : Assessee by Shri Ketan Shah, A.R Revenue by : Shri L.P. Jain, Sr. D.R सुनवाई क" तार"ख/Date of Hearing : 22/10/2019 घोषणा क" तार"ख /…

ACIT, New Delhi vs. M/S. Varun Beverages Ltd., New Delhi

In the result, appeal filed by Revenue is dismissed

ITA 865/DEL/2015[2011-12]Status: DisposedITAT Delhi26 Sept 2019AY 2011-12

Bench: Shri H.S. Sidhu & Shri Anadee Nath Misshra

For Appellant: Shri Akshat Jain, CAFor Respondent: Shri Sanjog Kapoor, Sr. Dr

Section 131Section 133(6)Section 143(3)Section 153ASection 271Section 69C

…ITA No.-865/Del/2015 M/s Varun Beverages Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH: ‘A’: NEW DELHI) BEFORE SHRI H.S. SIDHU JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER ITA No:- 865/Del/2015 (Assessment Year: 2011-12) Asst. Commissioner of M/s Varun Beverages Ltd., Income-tax, Vs. R/O F-2/7, Okhla Industrial Central Circle 07, Area, New Delhi. Phase-I, New Delh. PAN No: AAACV2678L APPELLANT RESPONDENT Revenue By : Shri Sanjog Kapoor, Sr. Dr Shri Rajat Jain, and Assessee By : Shri Akshat Jain, CA Per Anadee Nath Misshra, AM (A) This appeal by Revenue is filed against the ord…

Sh. Lok Nath Narang, Prop, New Delhi vs. ITO, Gurgaon

ITA 6708/DEL/2014[2009-10]Status: DisposedITAT Delhi03 Jan 2019AY 2009-10

Bench: Shri N. K. Billaiya & Ms Suchitra Kamblelok Nath Narang, Prop. Vs Ito C/O. M/S. Rra Tax India, Ward-2(1) D-28, South Extension, Part-I Gurgaon New Delhi Pan : Adrpn8014H

Section 133(6)Section 142(1)Section 143(1)Section 143(2)Section 234ASection 41(1)Section 68

…is available in the case of the assessee nor has it been proved by the Assessing Officer with the help of any evidence. Therefore, the addition u/s 41(1) could not be made as held by Hon’ble Punjab & Haryana High Court in the case of CIT vs. Sita Devi Juneja 325 ITR 593. 8. The Ld. AR further submitted that the assessee was having opening balances and the same is confirmation by the parties directly to the Assessing Officer, therefore, the addition cannot be made. The Ld. AR relied upon the decision of the Hon’ble Delhi High Court in case of Pr. CIT vs. New World Synthetics Limited (ITA no. 806/2018 order dated…

ITO, Faridabad vs. Sh. Satish Kumar, Faridabad

In the result, the appeal is partly allowed for statistical

ITA 3698/DEL/2010[2007-08]Status: DisposedITAT Delhi06 Nov 2018AY 2007-08

Bench: Shri H.S. Sidhu & Dr. Mitha Lal Meena

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “G”: DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND DR. MITHA LAL MEENA, ACCOUNTANT MEMBER ITA.No.3698/Del./2010 Assessment Year 2007-08 ITO, Satish Kumar, Ward II(1) vs. Prop. M/s Gaurav Steels, New CGO Complex, Main Road, Mujessar, B-Block, NH-IV, Sector-24, Faridabad. Faridabad. AAVPK4726E (Appellant) (Respondent) Shri Sanjay Tripathi, Sr. DR For Revenue For Assessee Shri Somil Agarwal, Adv. Date of Hearing 31.10.2018 Date of Pronouncement 06.11.2018 ORDER PER DR. MITHA LAL MEENA, A.M. This appeal by Revenue is directed against the order dated 28.0…

ITO, Ward - 3(3), Kolkata vs. M/S. C D Steel Pvt. Ltd., Kolkata

Appeal is dismissed

ITA 1360/KOL/2017[2013-14]Status: DisposedITAT Kolkata29 Aug 2018AY 2013-14

Bench: Shri S.S.Godara & Dr. A.L. Sainiassessment Year :2013 14

Section 143(3)Section 271(1)(c)Section 41(1)Section 43BSection 68

…a) were more appropriate in the appellant's case. 12.It is to be further observed that the proposition put forth by the Hon'ble Delhi & Karnataka High Courts was also laid down by the Hon'ble Punjab & Haryana High Court in the case of CIT Vs Sita Devi luneja (325 ITR 593) wherein the Hon'ble High Court while allowing the assessee's claim observed as follows: "After hearing learned counsel for the appellant and going through the impugned order, we do not find any merit in the instant appeal. It is the conceded position that in the assessee's balance sheet, the aforesaid liabilities have been shown, which are payab…

ACIT, Circle-36, Kolkata vs. M/S Soorajmull Nagarmull, Kolkata

Appeal is dismissed

ITA 1907/KOL/2016[2001-02]Status: DisposedITAT Kolkata20 Jul 2018AY 2001-02

Bench: Shri S.S.Godara & Shri, M. Balaganeshassessment Year :2001-02 Acit, Cicle-36, Aayakar V/S. M/S Soorajmull Nagarmull, Bhawan, Poorva, 8Th 8 B.B.D. Bag (East), Floor, 110, Shantipally, Kolkata-700001 Kolkata-107 [Pan No.Aaaab 0601 N] .. अपीलाथ" /Appellant ""यथ"/Respondent Md. Usman Cit-Dr अपीलाथ" क" ओर से/By Appellant Shri Akkal Dudhwewal, Fca ""यथ" क" ओर से/By Respondent 26-06-2018 सुनवाई क" तार"ख/Date Of Hearing 20-07-2018 घोषणा क" तार"ख/Date Of Pronouncement आदेश /O R D E R Per S.S.Godara:- This Revenue’S Appeal For Assessment Year 2001-02 Calls Into Question Correctness Of The Commissioner Of Income Tax (Appeals)-10, Kolkata’S Order Dated 08.07.2016, Passed In Case No.142/Cit(A)/10/Cir-36/15-16/Kol, Reversing Assessing Officer’S Action Invoking Section 41(1) After Treating The Assessee’S Liability Amount Of ₹12,97,47,322/- To Be A Case Of Cessation Of Liability Assessment Order Dated 30.03.2015, Involving Proceedings U/S 143(3) Of The Income Tax Act, 1961; In Short ‘The Act’. 2. We Notice At The Outset That Cit(A)’S Detailed Discussion On The Above Sole Issue Of Cessation Of Liability U/S 41(1)(A) Of The Act Reads As Follows:- “06. Decision: 1. I Have Carefully Considered The Action Of The Ld.Ao In Adding An Amount Of Rs.12,97,47,322/- U/S. 441(1) Of The Income Tax Act, 1961, On Grounds That There Was A Cessation Of Liability On The Part Of The Assessee For The Impugned Amount & That Therefore It Would Constitute Part Of The Income Of The Assessee-Firm. It Is To Be Observed That This Is The 2Nd Round Of The Assessment Order For The A.Y 2001-02, And

Section 139(2)Section 143(3)Section 148Section 250Section 41Section 41(1)Section 41(1)(a)Section 441(1)

DCIT Cen Cir 4(2) Cen RG 4, Mumbai vs. Alliance Finstock Ltd, Mumbai

ITA 5616/MUM/2016[2013-14]Status: DisposedITAT Mumbai18 Jul 2018AY 2013-14

Bench: Shri Sandeep Gosain () & Shri N.K. Pradhan () Assessment Year: 2013-14 Deputy Commissioner M/S Alliance Finstock Ltd. Of Income Tax Central G-1, Court Chambers, Vs. Circle-4(2), Mumbai Ground Floor, V. Thakersay Central Range-4 Pr. Marg, 35, New Marine Cit(C)-2 Mumbai Lines, Mumbai-400020. Pan No. Aadca9058Q Appellant Respondent C.O. No. 53/Mum/2018 Assessment Year: 2013-14 M/S Alliance Finstock Ltd. Deputy Commissioner G-1, Court Chambers, Of Income Tax Central Vs. Ground Floor, V. Thakersay Circle-4(2), Mumbai Marg, 35, New Marine Central Range-4 Pr. Lines, Mumbai-400020. Cit(C)-2 Mumbai Pan No. Aadca9058Q Appellant Respondent Revenue By : Mr. Ram Tiwari, Dr Assessee By : Ms. Prakash Jhunjhunwala, Ar Date Of Hearing : 26/04/2018 Date Of Pronouncement: 18/07/2018

For Appellant: Ms. Prakash Jhunjhunwala, ARFor Respondent: Mr. Ram Tiwari, DR

Section 143(3)Section 41(1)

…IN THE INCOME TA X APPELLATE TRIBUNAL MUMBAI BENCH “D” MUMBAI BEFORE SHRI SANDEEP GOSAIN (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2013-14 Deputy Commissioner M/s Alliance Finstock Ltd. of Income Tax Central G-1, Court Chambers, Vs. Circle-4(2), Mumbai Ground floor, V. Thakersay Central Range-4 Pr. Marg, 35, New Marine CIT(C)-2 Mumbai Lines, Mumbai-400020. PAN No. AADCA9058Q Appellant Respondent C.O. No. 53/MUM/2018 Assessment Year: 2013-14 M/s Alliance Finstock Ltd. Deputy Commissioner G-1, Court Chambers, of Income Tax Central Vs. Ground floor, V. Thakersay Circle-4(2), Mumb…

M/S Bassi Steels Ltd., Mohali vs. DCIT, Mohali

ITA 96/CHANDI/2016[2004-05]Status: DisposedITAT Chandigarh27 Mar 2018AY 2004-05

Bench: Shri. Sanjay Garg, Judicial, Member & Dr. B.R.R. Kumarassessment Year: 2005-06

For Appellant: Sh. Ashok GoelFor Respondent: Smt. C. Chandrakanta

Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL CHANDIGARH BENCHES ‘A’ CHANDIGARH BEFORE SHRI. SANJAY GARG, JUDICIAL, MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER Assessment Year: 2005-06 M/s Bassi Steel Ltd. Vs. The Dy. CIT Vill- Gholu Majra Circle-6(1) Mohali Mohali C-81, Industrial Area Phase-VI, Mohali PAN No. AABCB2610D (Appellant) (Respondent) Assessee By : Sh. Ashok Goel Department By : Smt. C. Chandrakanta Date of hearing : 23/01/2018 Date of Pronouncement : 27/03/2018 ORDER PER DR. B.R.R.KUMAR, AM The present appeal has been filed by the assessee against the order of the Ld. CIT(A)-2, Chandigarh dt. 14/12…

Anil Kumar Dangayach HUF, Jaipur vs. ITO, Jaipur

In the result, appeal of the assessee is allowed

ITA 976/JPR/2016[2012-13]Status: DisposedITAT Jaipur20 Mar 2018AY 2012-13

Bench: Or At The Time Of Hearing.

For Appellant: Shri S.L. Poddar &For Respondent: Shri L.R. Meena (CIT)

Section 41(1)Section 44A

…ntion he has relied upon the following decisions :- (i) CIT vs. Sadul Textiles 167 ITR 634 (Raj.) (ii) CIT vs. Narendra Mohan Mathur (2014) 97 DTR 428 (Raj.) (iii) CIT vs. Rita Mathur (Smt.) (2014) 97 DTR 428 (Raj.) (iv) CIT vs. Smt. Sita Devi Juneja (2010) 325 ITR 593 (P&H) 5 Anil Kumar Dangayach HUF, Jaipur. (v) CIT vs. Jaipur Jewellers (Exports) (2010) 187 Taxman 169) (vi) Principal CIT vs. Matruprasad C. Pandey (2015) 377 ITR 363 (Guj.) Relying upon the above cited decisions, the ld. A/R has submitted that so long the assessee is showing the liability in the books even if it is time barred, it is neither…

ACIT, New Delhi vs. M/S. Elegant Security Services Pvt. Ltd., New Delhi

ITA 6173/DEL/2013[2008-09]Status: DisposedITAT Delhi30 Nov 2017AY 2008-09

Bench: Shri Bhavnesh Saini & Shri L.P. Sahu

For Appellant: Shri Ashwani Kumar, C.AFor Respondent: Shri Anil Kumar Sharma, Sr. D.R

Section 131Section 133ASection 147Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “B” : DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER ITA.No.6173/Del./2013 Assessment Year 2008-2009 M/s. Elegant Security Services The ACIT, Central Circle-13, vs. Pvt. Ltd., 315, 3rd Floor, E- Room No.332, ARA Centre, Block, International Trade Jhandewalan Extn., New Delhi. Tower, Nehru Place, New Delhi. PAN AABCE3756D (Appellant) (Respondent) For Revenue : Shri Anil Kumar Sharma, Sr. D.R. For Assessee : Shri Ashwani Kumar, C.A. Date of Hearing : 16.11.2017 Date of Pronouncement : 30.11.2017 ORDER PER BHAVNESH SAIN…

DCIT, New Delhi vs. M/S. Ajay Enterprises Pvt. Ltd., New Delhi

In the result, the appeals of the assessee for A

ITA 1348/DEL/2013[2008-09]Status: DisposedITAT Delhi31 Jul 2017AY 2008-09

Bench: : Shri I.C. Sudhir & Shri L.P. Sahu

For Appellant: A.Y. 2008-09For Respondent: A.Y. 2008-09

Section 41(1)

…In the Income-Tax Appellate Tribunal, Delhi Bench ‘A’, New Delhi Before : Shri I.C. Sudhir, Judicial Member And Shri L.P. Sahu, Accountant Member ITA Nos.898 & 899/Del./2013 Assessment Year: 2008-09 & 2009-10 Ajay Enterprises Pvt. Ltd., vs. DCIT, Central Circle-6, 8th Floor, Eros Corporate Tower, New Delhi. Nehru Place, New Delhi. PAN – AAACA1967D (Appellant) (Respondent) ITA Nos.1348 & 1349/Del./2013 Assessment Year: 2008-09 & 2009-10 DCIT, Central Circle-6, vs. Ajay Enterprises Pvt. Ltd., New Delhi. 8th Floor, Eros Corporate Tower, Nehru Place, New Delhi. (Appellant) (Respondent) Assessee by Sh. Pradeep Dinod…

Ajay Enterprises Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeals of the assessee for A

ITA 898/DEL/2013[2008-09]Status: DisposedITAT Delhi31 Jul 2017AY 2008-09

Bench: : Shri I.C. Sudhir & Shri L.P. Sahu

For Appellant: A.Y. 2008-09For Respondent: A.Y. 2008-09

Section 41(1)

ITO, New Delhi vs. M/S. Dwarkesh Diamonds Pvt. Ltd., New Delhi

In the result ground No. 3 of the appeal of the revenue is dismissed

ITA 4692/DEL/2011[2007-08]Status: DisposedITAT Delhi05 Jan 2017AY 2007-08

Bench: Shri I.C.Sudhir & Shri Prashant Maharishiito, Dwarkesh Diamonds Pvt. Ltd, M-77, 1St Floor, Vikash Puri, New Delhi Ward-10(4), Room No.199C, Vs. Cr Building, New Delhi Pan:Aaccd4952F (Appellant) (Respondent)

For Appellant: Sh. Anil Kr. Sharma, Sr. DRFor Respondent: Sh. Sameer Kapoor, CA

…ssessee and the AO can very well proceed against the said party for non-reply to notices as per section 272A(2)(c) of the Act. The Id. AR has relied upon the decision of the Hon'ble Punjab & Haryana High Court in the case of CIT v. Smt Sita Devi Juneja (2010) 187 Taxmann 96 to the effect that the outstanding creditors in the books indicate the acknowledgement of debts payable by the assessee and no addition in this regard is justified. In this regard, no adverse comment has been made by the AO in the remand report. On careful examination of the matter, I find that the assessee has discharged its onus of proving t…

ACIT Cir 25(3), Mumbai vs. Rukmini Iyer, Mumbai

In the result, the appeal of the Revenue is dismissed

ITA 6242/MUM/2012[2009-10]Status: DisposedITAT Mumbai28 Oct 2015AY 2009-10

Bench: Shri Shailendra Kumar Yadav & Shri Ashwani Tanejaassessment Year: 2009-10 Acit 25(3) Ms. Rukmini Iyer, R.No.308, C-11, 1002, Doll Apartment Bhatt बनाम/ Bandra Kurla Complex Lane, Vs. Bandra (E) Kandivali (W) Mumbai-400051. Mumbai-400067 (Revenue) (Respondent) P.A. No.Aaapi7916F Revenue By Shri Chandra Vijay (Dr) Respondent By Shri Haresh P. Shah (Ar)

Section 143(3)Section 195Section 4O

…senting amount payable to the aforesaid parties, can be added as income of the assessee, in the given facts and circumstances of the case. We take support of our view from the judgment of Hon’ble Punjab and Harayana High Court in the case of Sita Devei Juneja 325 ITR 593, and relevant observations from the judgment are reproduced below: “3. Against the order of the Commissioner of Income-tax (Appeals), the Revenue filed appeal, which has been dismissed by the Income-tax Appellate Tribunal, while observing as under: "It was for the Assessing Officer to show that the liabilities in question had ceased to exist. In…