CIT v. Steller Investment Ltd.

251 ITR 263Supreme Court of India2001#379 most cited

What is CIT v. Steller Investment Ltd. authority for?

An increase in a company's subscribed share capital cannot be treated as the company's undisclosed income under section 68, even if the subscribers to the capital are found not to be genuine. The amount of share capital cannot be regarded as undisclosed income of the company itself.

233

judgments rely on this decision, according to BharatTax’s citation analysis of 367,154 Indian tax judgments — from 2010 to 2026.

Also referred to as

CIT v. Steller Investment Ltd. · Section 68 Income Tax Act · bogus share capital · share application money · creditworthiness of subscriber · genuineness of transaction · onus of proof · undisclosed income of company · paper company · conversion of black money

Also reported as

115 Taxmann 99

Sections most often in play

Section 68Section 143(3)Section 133(6)Section 147Section 131Section 139(1)Section 153ASection 69C

Issues it is cited on

bogus share capitalcreditworthiness of the creditoronus of proofsource of sourceretracted statementpaper companyshare capital and share premiumshare application moneyaddition under section 68addition u/s 68genuineness of the transactionsection 132(1)

Judgments citing CIT v. Steller Investment Ltd.

Pabal Housing Pvt. Ltd., Mumbai vs. DCIT- CC- 1(3), Mumbai

In the result, both appeals filed by the assessee are

ITA 2689/MUM/2018[2014-15]Status: DisposedITAT Mumbai03 May 2019AY 2014-15

Bench: Shri G. Manjunatha & Shri Ravish Sood

…ponge and Power Ltd (13/02/2012) Tax Appeal No. 16 of 2012 (High Court-Bombay) ii. CIT vs. Creative World Tele films Ltd (2011) 333 ITR 100 (Born-High Court) iii. CIT vs. Lovely Exports (P) Ltd (2008) 216 CTR 195 (SC) iv. CIT vs. Steller Investment Ltd (2001) 251 ITR 263 (SC) (civil appeal) v. CIT vs. Nav Bharat Duolex Ltd (2013) 35 Taxmann.com289 (All-High Court) vi. CIT vs. JayDee Securities & Finance Ltd (2013) 32 Taxmann.com91 (All-High Court) vii. ACIT vs. Venkateshwarlspat Pvt Ltd (2009) 319 ITR 393 (Chhatisgarh-High Court) viii. Mod Creations Pvt Ltd vs. /TO (2013) 354 ITR 282 (Del- High Court) ix. CIT vs.…

Pabal Housing Pvt. Ltd., Mumbai vs. DCIT- CC- 1(3), Mumbai

In the result, both appeals filed by the assessee are

ITA 2688/MUM/2018[2013-14]Status: DisposedITAT Mumbai03 May 2019AY 2013-14

Bench: Shri G. Manjunatha & Shri Ravish Sood

…ponge and Power Ltd (13/02/2012) Tax Appeal No. 16 of 2012 (High Court-Bombay) ii. CIT vs. Creative World Tele films Ltd (2011) 333 ITR 100 (Born-High Court) iii. CIT vs. Lovely Exports (P) Ltd (2008) 216 CTR 195 (SC) iv. CIT vs. Steller Investment Ltd (2001) 251 ITR 263 (SC) (civil appeal) v. CIT vs. Nav Bharat Duolex Ltd (2013) 35 Taxmann.com289 (All-High Court) vi. CIT vs. JayDee Securities & Finance Ltd (2013) 32 Taxmann.com91 (All-High Court) vii. ACIT vs. Venkateshwarlspat Pvt Ltd (2009) 319 ITR 393 (Chhatisgarh-High Court) viii. Mod Creations Pvt Ltd vs. /TO (2013) 354 ITR 282 (Del- High Court) ix. CIT vs.…

Pabal Housing Pvt. Ltd., Mumbai vs. DCIT- CC - 1(3), Mumbai

In the result, both appeals filed by the assessee are

ITA 2687/MUM/2018[2012-13]Status: DisposedITAT Mumbai03 May 2019AY 2012-13

Bench: Shri G. Manjunatha & Shri Ravish Sood

…ponge and Power Ltd (13/02/2012) Tax Appeal No. 16 of 2012 (High Court-Bombay) ii. CIT vs. Creative World Tele films Ltd (2011) 333 ITR 100 (Born-High Court) iii. CIT vs. Lovely Exports (P) Ltd (2008) 216 CTR 195 (SC) iv. CIT vs. Steller Investment Ltd (2001) 251 ITR 263 (SC) (civil appeal) v. CIT vs. Nav Bharat Duolex Ltd (2013) 35 Taxmann.com289 (All-High Court) vi. CIT vs. JayDee Securities & Finance Ltd (2013) 32 Taxmann.com91 (All-High Court) vii. ACIT vs. Venkateshwarlspat Pvt Ltd (2009) 319 ITR 393 (Chhatisgarh-High Court) viii. Mod Creations Pvt Ltd vs. /TO (2013) 354 ITR 282 (Del- High Court) ix. CIT vs.…

ITO 7(1)(3), Mumbai vs. Homeshine Properties P.Ltd, Mumbai

ITA 2231/MUM/2017[2009-10]Status: DisposedITAT Mumbai10 Apr 2019AY 2009-10

Bench: Hon’Ble Sh. Sandeep Gosain, Jm & Hon’Ble Sh. N. K. Pradhan, Am आयकरअपीलसं./ I.T.A. No. 2231/Mum/2017 (निर्धारणवर्ा / Assessment Year: 2009-10)

For Appellant: Shri Rajeev K. Gubgotra, SrFor Respondent: Shri G. C. Lalka, AR
Section 143(3)Section 68Section 78(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE HON’BLE SH. SANDEEP GOSAIN, JM & HON’BLE SH. N. K. PRADHAN, AM आयकरअपीलसं./ I.T.A. No. 2231/Mum/2017 (निर्धारणवर्ा / Assessment Year: 2009-10) M/s Homeshine Properties ITO 7(1)(3), Pvt. Ltd. R. no. 11, Ground Floor, बिधम/ 6/603, Mantri Corner, Aayakar Bhavan, M. K. Vs. Sayani road Dadar (w), road, Mumbai-400 020 Mumbai-400028 स्थायीलेखासं./जीआइआरसं./ PAN No. AACCH)443D (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant : Shri Rajeev K. Gubgotra, Sr. DR by प्रत्यथीकीओरसे/Respondentby : Shri G. C. Lalka, AR सुनवाईकीतारीख/ : 29.03.201…

ITO, WD-2(1), Siliguri, Darjeeling vs. M/S Megasun Merchants Pvt. Ltd., Siliguri

ITA 1038/KOL/2015[2012-2013]Status: DisposedITAT Kolkata29 Mar 2019AY 2012-2013

Bench: Shri A.T.Varkey, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.1038/Kol/2015 ("नधा"रणवष" / Assessment Year:2012-13)

For Appellant: Shri Robin Choudhury, Addl. CIT Sr. DRFor Respondent: Shri Subash Agarwal, Advocate
Section 133(6)Section 143(2)Section 143(3)Section 68

…nsactions.Therefore, the ld counsel cited before us, the following judgementsViz: S Hastimal vs CIT (1963) 49 ITR 273 (Mad), Northern Bengal Jute Trading Company vs. CIT (1968) 70 ITR 407 (Cal), CIT vs Stellar Investments Ltd. (2000) 164 CTR (SC) 287 : (2001) 251 ITR 263 (SC), CIT vs Lovely Exports Pvt Ltd (2008) 216 CTR195 (SC), CIT vs Dataware Pvt Ltd, ITAT No 263 of 2011, GA No 2856 of 2011 dated 21.09.2011. The sum and substance of all these judgments are that if the assesseehad discharged its onus to prove the identity, creditworthiness and genuineness of the share applicants by submitting the PAN details, b…

M/S Unique Builders and Developers (Ajit), Jaipur vs. Deputy Commissioner of Income Tax, Central Circle-2, Jaipur

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

ITA 249/JPR/2018[2013-14]Status: DisposedITAT Jaipur27 Mar 2019AY 2013-14

Bench: The Itat.

For Appellant: Shri Manish Agarwal (CA)For Respondent: Ms. Anuradha (JCIT)
Section 143(3)Section 80I

…the judgement of the Delhi High Court in CIT v. Stellar Investment Ltd. [1991] 192 ITR 287/ 59 Taxman 568(Delhi), which judgement has been confirmed by the Honourable Apex Court and the same was reported in CIT v. Steller Investment Ltd. [2001] 115 Taxman 99/ 251 ITR 263(SC). 13. In the light of the above, no question of law much less substantial question of law would arise for consideration. Accordingly, the tax case appeal stands dismissed. Connected miscellaneous petition is closed. However, there is no order as to costs.” The order of Hon’ble Madras High Court has been affirmed by the Hon’ble Supreme Court…

DCIT 4(3)(1), Mumbai vs. Patodia Filaments P. Ltd, Mumbai

ITA 5684/MUM/2017[2010-11]Status: DisposedITAT Mumbai26 Mar 2019AY 2010-11

Bench: Shri Rajesh Kumar & Shri Amarjeet Singhassessment Year: 2010-11

For Appellant: Shri Mani Jain, A.RFor Respondent: Shri Abi Rama Kartikeyan, D.R
Section 115JSection 148Section 68

…partment is free to proceed to reopen their individual assessments in accordance -with law, but it cannot be regarded as undisclosed income of assessee company " 8 M/s. Patodia Filaments P. Ltd. (viii)In the case of CIT vs. Steller Investment Ltd reported in 251 ITR 263, Hon'ble Apex court decided that: "That the increase in subscribed capital of the respondent-company could not be a device of converting black money into white with the help of formation of an investment company, on the round that, even if it be assumed that the subscribers to the increased capital were not genuine, under no circumstances could…

DCIT, New Delhi vs. M/S. Mahesh Wood Products (P) Ltd., New Delhi

In the result, the ITA No

ITA 4875/DEL/2014[2010-11]Status: DisposedITAT Delhi21 Feb 2019AY 2010-11

Bench: Sh. H.S. Sidhu & Shri Prashant Maharishi

Section 132Section 132(4)Section 143(2)Section 153A

…of the recipient assessee. The above view was followed in plethora of judgments some of them are mentioned below: (1) Sofia Finance Ltd (205 ITR 98) (Del) (FB) (2) CIT vs Steller Investment Ltd (192 ITR 287) (Del) upheld in CIT vs Steller Investment Ltd (251 ITR 263) (SC) (3) CIT VS Vrindavan Farms (P) Ltd ITA No. 71 to 72 & 84/2015 (Del) dated 12.08.2015 (PB 1-2) (4) CIT vs Fair Invest P Ltd ITA No.232/2012 Dt:22.11.2012 (Del) (PB 75-78); (5) Pr. CIT vs. Goodview Trading Pvt. Ltd. ITA No.377 of 2016 (Del) dated 21.11.2016 (PB 93-95) (6) Pr. CIT vs Green Valley Plywood Ltd ITA 358/2016 Dt: 01.06.2…

DCIT, New Delhi vs. M/S. Mahesh Wood Products (P) Ltd., New Delhi

In the result, the ITA No

ITA 4874/DEL/2014[2009-10]Status: DisposedITAT Delhi21 Feb 2019AY 2009-10

Bench: Sh. H.S. Sidhu & Shri Prashant Maharishi

Section 132Section 132(4)Section 143(2)Section 153A

…of the recipient assessee. The above view was followed in plethora of judgments some of them are mentioned below: (1) Sofia Finance Ltd (205 ITR 98) (Del) (FB) (2) CIT vs Steller Investment Ltd (192 ITR 287) (Del) upheld in CIT vs Steller Investment Ltd (251 ITR 263) (SC) (3) CIT VS Vrindavan Farms (P) Ltd ITA No. 71 to 72 & 84/2015 (Del) dated 12.08.2015 (PB 1-2) (4) CIT vs Fair Invest P Ltd ITA No.232/2012 Dt:22.11.2012 (Del) (PB 75-78); (5) Pr. CIT vs. Goodview Trading Pvt. Ltd. ITA No.377 of 2016 (Del) dated 21.11.2016 (PB 93-95) (6) Pr. CIT vs Green Valley Plywood Ltd ITA 358/2016 Dt: 01.06.2…

DCIT, New Delhi vs. M/S. Mahesh Wood Products (P) Ltd., New Delhi

In the result, the ITA No

ITA 4873/DEL/2014[2008-09]Status: DisposedITAT Delhi21 Feb 2019AY 2008-09

Bench: Sh. H.S. Sidhu & Shri Prashant Maharishi

Section 132Section 132(4)Section 143(2)Section 153A

…of the recipient assessee. The above view was followed in plethora of judgments some of them are mentioned below: (1) Sofia Finance Ltd (205 ITR 98) (Del) (FB) (2) CIT vs Steller Investment Ltd (192 ITR 287) (Del) upheld in CIT vs Steller Investment Ltd (251 ITR 263) (SC) (3) CIT VS Vrindavan Farms (P) Ltd ITA No. 71 to 72 & 84/2015 (Del) dated 12.08.2015 (PB 1-2) (4) CIT vs Fair Invest P Ltd ITA No.232/2012 Dt:22.11.2012 (Del) (PB 75-78); (5) Pr. CIT vs. Goodview Trading Pvt. Ltd. ITA No.377 of 2016 (Del) dated 21.11.2016 (PB 93-95) (6) Pr. CIT vs Green Valley Plywood Ltd ITA 358/2016 Dt: 01.06.2…

DCIT 4(1)(2), Mumbai vs. Ab & Co Global P. Ltd, Mumbai

ITA 3280/MUM/2017[2012-13]Status: DisposedITAT Mumbai30 Jan 2019AY 2012-13

Bench: Shri Joginder Singh () & Shri N.K. Pradhan () Assessment Year: 2012-13 Dcit-4(1)(2), Room No. 640, M/S Ab & Co. Global 6Th Floor, Aayakar Bhavan, Vs. Pvt. Ltd. 30, 2Nd Floor, M.K. Road, Mumbai-400020. Gopal Bhuvan, 199, Princess Street, Kalbadevi Road, Mumbai-400002. Pan No. Aaeca1095J Appellant Respondent Revenue By : Mr. Satish Chandra Rajore, Dr Assessee By : Mr. Jitendra Singh, Ar Date Of Hearing : 09/01/2019 Date Of Pronouncement : 30/01/2019

For Appellant: Mr. Jitendra Singh, ARFor Respondent: Mr. Satish Chandra Rajore, DR
Section 143(3)Section 68

…. (2014-TIOL-656-ITAT-MUM), Green Infra Ltd. v. ITO 38 taxmann.com 253, CIT v. Goa Sponge & Power Ltd. Appeal No. 16 of 2012 (Bom.), CIT v. Creative World Telefilms Ltd. 333 ITR 100 (Bom), CIT v. Lovely Exports 216 CTR 195 (SC), CIT v. Steller Investment Ltd. 251 ITR 263 (SC), CIT v. Expo Globe India Ltd. 361 ITR 147 (Del), CIT v. Vacmet Packaging (India) Pvt. Ltd. 88 CCH 065 (All), Jaya Securities Ltd. v. CIT 166 Taxman 7 (SLP filed by the Department dismissed), held the following : “From the above discussion, it is very much clear that the appellant company had demonstrated that the share applicant company was…

I.T.O WD - 4(2), Kolkata vs. M/S Martin Burn Construction Pvt Ltd., Kolkata

In the result, the appeal of the Revenue is dismissed

ITA 2154/KOL/2013[2006-07]Status: DisposedITAT Kolkata07 Dec 2018AY 2006-07

Bench: Sh. M.Balaganesh & Sh. S.S.Viswanethra Raviito, M/S. Martin Burn Vs Ward-4(2), P-7, Construction Pvt.Ltd., 1, Chowringhee Square, R.N.Mukherjee Road, Aayakar Bhavan, 8Th Kolkata-700001. Floor, Kolkata-700001. Pan-Aabch2152C (Appellant) (Respondent) Appellant By Sh. Saurabh Kumar, Addl.Cit, Sr. Dr Respondent By Sh. Arvind Agarwal, Advocate & Sh. Rajat Agarwal, Aca Date Of Hearing 18.09.2018 Date Of Pronouncement 07.12.2018 Order

Section 145(3)

…tion 1. UT v. Value Capital Services (2008) 307 ITR 334 (Del.) Pvt.Ltd. 2. Sky High Properties Pvt. Ltd. v ITO (2002) 258 HR (A.T.) 98 (ITAT, Delhi) 3. Exoimp Resources (India) Ltd. v (2006) 276 M? 87 (C31.) CIT(Cal.) 4. CIT vs. Steller Investment Ltd. (2001) 251 ITR 263 (S.C.) Thus the contentions of the appellant are found acceptable. The ground of appeal succeeds. Accordingly, the addition of Rs.32,00,000/- as made by the Assessing Officer is hereby deleted. 9. The Ld.DR did not bring on record contrary to the findings of CIT(A). Therefore, we find no infirmity in the order of CIT(A) and it is justified. Thus,…

M/S Kamal Rayon Pvt. Ltd., Surat vs. ITO, Ward 1(1)(3), Surat

In the result, appeal of the assessee is allowed

ITA 161/SRT/2018[2012-13]Status: DisposedITAT Surat03 Oct 2018AY 2012-13

Bench: Shri C.M.Garg & Shri O.P.Meena

Section 131Section 143(3)Section 68

…the case of the assessee.- CIT vs. Lovely Exports (P) Ltd. (2008) , 216 CTR (SC) 195: (2008) 6 DTR (SC) 308; CIT VS. Steller Investment Ltd. (1991) 99 CTR (Del) 40: (1991) 192 ITR 287 (Del) and CIT vs. Steller Investment Ltd. (2000) 164 CTR (SC) 287 : (2001) 251 ITR 263 (SC) relied on.” 16. We further find support from the order of Hon’ble Gujarat High Court in the case of CIT vs. Himatsu Bimet Ltd. (supra) wherein it was held that Similarly, the Hon’ble M.P. High Court – CIT vs. STL Extrusion Pvt. Ltd. [333 ITR 0269] has held that where the assessee’s age address, date of filing of application, number of sh…

ITO, New Delhi vs. M/S. Jaidka Woolen & Hossiery Mills P Ltd., New Delhi

In the result, appeal of the Department is dismissed

ITA 5302/DEL/2015[2012-13]Status: DisposedITAT Delhi01 Oct 2018AY 2012-13

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

For Respondent: Shri Surender Pal, Sr. D.R

…tor company as well as genuineness of the transaction in the matter. The assessee relied upon the decision of Delhi High Court in the case of CIT vs. Steller Investment Ltd., (1991) 192 ITR 287 (Del.), confirmed by the Hon’ble Supreme Court reported in (2001) 251 ITR 263 (SC) and decision of Hon’ble Supreme Court in the case of CIT vs. Lovely Exports Pvt. Ltd., (2008) 216 CTR 195 (SC) and other decisions to prove that it was a genuine loan taken by the assessee. The Ld. CIT(A) considering the explanation of assessee and material on record, deleted the entire addition. His findings at page-15 of the appellate orde…

Manaz Retail P.Ltd, Mumbai vs. DCIT RG 8(2), Mumbai

In the result, the appeals filed by the assessee and the revenue are partly allowed

ITA 7636/MUM/2016[2006-07]Status: DisposedITAT Mumbai25 Sept 2018AY 2006-07

Bench: Shri Joginder Singh () & Shri N.K. Pradhan () Assessment Year: 2006-07 Manz Retail P. Ltd. Dy. Cit, Range-8(2) Knowledge House, Shyam Aayakarbhavan, M.K. Vs. Nagar, Off. Jogeshwari – Road, Mumbai-400020 Vikhroli Link Road, Jogeshwari (E), Mumbai- 400060. Pan No. Aaacm1978J Respondent Appellant Assessment Year: 2006-07 Dcit-10(2)(2), R. No. Manz Retail P. Ltd. 209, 2Nd Floor, Knowledge House, Shyam Vs. Aayakarbhavan, M.K. Nagar, Off. Jogeshwari – Road, Mumbai-400020 Vikhroli Link Road, Jogeshwari (E), Mumbai- 400060. Pan No. Aaacm1978J Appellant Respondent Assessee By : Mr.Vipul Joshi,Ar Revenue By : Mr. Neil Philip, Dr Date Of Hearing : 10/09/2018 Date Of Pronouncement: 25/09/2018

For Appellant: Mr.Vipul Joshi,ARFor Respondent: Mr. Neil Philip, DR
Section 131Section 143(3)Section 14ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B” MUMBAI BEFORE SHRI JOGINDER SINGH (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2006-07 Manz Retail P. Ltd. Dy. CIT, Range-8(2) Knowledge House, Shyam AayakarBhavan, M.K. Vs. Nagar, Off. Jogeshwari – Road, Mumbai-400020 Vikhroli Link Road, Jogeshwari (E), Mumbai- 400060. PAN No. AAACM1978J Respondent Appellant Assessment Year: 2006-07 DCIT-10(2)(2), R. No. Manz Retail P. Ltd. 209, 2nd floor, Knowledge House, Shyam Vs. AayakarBhavan, M.K. Nagar, Off. Jogeshwari – Road, Mumbai-400020 Vikhroli Link Road, Jogeshwari (E), Mumbai- 4000…

ACIT, Central Circle- 26, New Delhi vs. Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi

The appeal of the revenue is dismissed

ITA 1470/DEL/2018[2015-16]Status: DisposedITAT Delhi06 Sept 2018AY 2015-16

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ―C‖: NEW DELHI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRI K. N. CHARY JUDICIAL MEMBER ITA No. ITA No Assessment Year ( By Assessee) ( By Revenue) 1182/Del/2018 1464/Del/2018 2009-10 1189/Del/2018 1465/Del/2018 2010-11 1190/Del/2018 1466/Del/2018 2011-12 1185/Del/2018 1467/Del/2018 2012-13 1186/Del/2018 1468/Del/2018 2013-14 1180/Del/2018 1469/Del/2018 2014-15 1181/Del/2018 1470/Del/2018 2015-16 G.D. Foods Manufacturing ACIT, Vs. (India) Pvt. Ltd, Central Circle-26, Plot NO. 14, B Block, New Delhi Community Centre, Janakpuri, New Delhi PAN: AAACG9952A (App…

ACIT, Central Circle- 26, New Delhi vs. Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi

The appeal of the revenue is dismissed

ITA 1469/DEL/2018[2014-15]Status: DisposedITAT Delhi06 Sept 2018AY 2014-15

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ―C‖: NEW DELHI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRI K. N. CHARY JUDICIAL MEMBER ITA No. ITA No Assessment Year ( By Assessee) ( By Revenue) 1182/Del/2018 1464/Del/2018 2009-10 1189/Del/2018 1465/Del/2018 2010-11 1190/Del/2018 1466/Del/2018 2011-12 1185/Del/2018 1467/Del/2018 2012-13 1186/Del/2018 1468/Del/2018 2013-14 1180/Del/2018 1469/Del/2018 2014-15 1181/Del/2018 1470/Del/2018 2015-16 G.D. Foods Manufacturing ACIT, Vs. (India) Pvt. Ltd, Central Circle-26, Plot NO. 14, B Block, New Delhi Community Centre, Janakpuri, New Delhi PAN: AAACG9952A (App…

ACIT, Central Circle- 26, New Delhi vs. Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi

The appeal of the revenue is dismissed

ITA 1467/DEL/2018[2012-13]Status: DisposedITAT Delhi06 Sept 2018AY 2012-13

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ―C‖: NEW DELHI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRI K. N. CHARY JUDICIAL MEMBER ITA No. ITA No Assessment Year ( By Assessee) ( By Revenue) 1182/Del/2018 1464/Del/2018 2009-10 1189/Del/2018 1465/Del/2018 2010-11 1190/Del/2018 1466/Del/2018 2011-12 1185/Del/2018 1467/Del/2018 2012-13 1186/Del/2018 1468/Del/2018 2013-14 1180/Del/2018 1469/Del/2018 2014-15 1181/Del/2018 1470/Del/2018 2015-16 G.D. Foods Manufacturing ACIT, Vs. (India) Pvt. Ltd, Central Circle-26, Plot NO. 14, B Block, New Delhi Community Centre, Janakpuri, New Delhi PAN: AAACG9952A (App…

ACIT, Central Circle- 26, New Delhi vs. Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi

The appeal of the revenue is dismissed

ITA 1466/DEL/2018[2011-12]Status: DisposedITAT Delhi06 Sept 2018AY 2011-12

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ―C‖: NEW DELHI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRI K. N. CHARY JUDICIAL MEMBER ITA No. ITA No Assessment Year ( By Assessee) ( By Revenue) 1182/Del/2018 1464/Del/2018 2009-10 1189/Del/2018 1465/Del/2018 2010-11 1190/Del/2018 1466/Del/2018 2011-12 1185/Del/2018 1467/Del/2018 2012-13 1186/Del/2018 1468/Del/2018 2013-14 1180/Del/2018 1469/Del/2018 2014-15 1181/Del/2018 1470/Del/2018 2015-16 G.D. Foods Manufacturing ACIT, Vs. (India) Pvt. Ltd, Central Circle-26, Plot NO. 14, B Block, New Delhi Community Centre, Janakpuri, New Delhi PAN: AAACG9952A (App…

ACIT, Central Circle- 26, New Delhi vs. Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi

The appeal of the revenue is dismissed

ITA 1465/DEL/2018[2010-11]Status: DisposedITAT Delhi06 Sept 2018AY 2010-11

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ―C‖: NEW DELHI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRI K. N. CHARY JUDICIAL MEMBER ITA No. ITA No Assessment Year ( By Assessee) ( By Revenue) 1182/Del/2018 1464/Del/2018 2009-10 1189/Del/2018 1465/Del/2018 2010-11 1190/Del/2018 1466/Del/2018 2011-12 1185/Del/2018 1467/Del/2018 2012-13 1186/Del/2018 1468/Del/2018 2013-14 1180/Del/2018 1469/Del/2018 2014-15 1181/Del/2018 1470/Del/2018 2015-16 G.D. Foods Manufacturing ACIT, Vs. (India) Pvt. Ltd, Central Circle-26, Plot NO. 14, B Block, New Delhi Community Centre, Janakpuri, New Delhi PAN: AAACG9952A (App…