CIT v. Union Tyres

240 ITR 556High Court1999#759 most cited

What is CIT v. Union Tyres authority for?

The first appellate authority, the Commissioner (Appeals), cannot enhance an assessment by considering a new scope or source of income that was not part of the original assessment proceedings. Its power to enhance under Section 251(1)(a) is restricted to what was originally assessed.

135

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2011 to 2025.

Also referred to as

CIT v. Union Tyres · Section 251(1)(a) · CIT(A) enhancement · new scope of income · appellate authority jurisdiction · assessment enhancement · first appellate authority powers · Section 251

Also reported as

107 Taxmann 447103 Taxmann.com 196

Sections most often in play

Section 143(3)Section 153ASection 263Section 147Section 251(1)(a)Section 148Section 132Section 131(1A)

Issues it is cited on

place of effective managementsection 6(3)section 127(1)section 31(3)legal expensessection 251(1)ddtpreponderance of probabilityprincipal officersection 251(1)(a)shell companyroyalty income

Judgments citing CIT v. Union Tyres

Mrs. Neeta Gupta, New Delhi vs. ACIT, New Delhi

Appeals are allowed in above terms

ITA 6416/DEL/2016[2009-10]Status: DisposedITAT Delhi22 Jan 2025AY 2009-10

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahman

For Appellant: NoneFor Respondent: Sh. Dhiraj Kumar Jain, Sr. DR
Section 1Section 148Section 251(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI Before Sh. Satbeer Singh Godara, Judicial Member & Sh. S. Rifaur Rahman, Accountant Member ITA No. 2354/Del/2014 : Asstt. Year: 2009-10 Mrs. Neeta Gupta, Vs ACIT, C/o Mr. Ajay Kumar Sharma, Circle-31(1), 14, School Lane, New Delhi-110001 Barakhamba Road, ……………………Respondent-I New Delhi-110001 CIT(Appeals)-XXVI, New Delhi-110001 …………………..Respondent-II (APPELLANT) (RESPONDENT) PAN No. AEQPG9808N ITA No. 5461/Del/2014 : Asstt. Year: 2009-10 Mrs. Neeta Gupta, Vs CIT(Appeals)-XXVI, C/o Mr. Ajay Kumar Sharma, New Delhi-110001 14, School Lane, Barakhamba Roa…

Mrs. Neeta Gupta, New Delhi vs. ITO, New Delhi

Appeals are allowed in above terms

ITA 2186/DEL/2016[2006-07]Status: DisposedITAT Delhi22 Jan 2025AY 2006-07

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahman

For Appellant: NoneFor Respondent: Sh. Dhiraj Kumar Jain, Sr. DR
Section 1Section 148Section 251(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI Before Sh. Satbeer Singh Godara, Judicial Member & Sh. S. Rifaur Rahman, Accountant Member ITA No. 2354/Del/2014 : Asstt. Year: 2009-10 Mrs. Neeta Gupta, Vs ACIT, C/o Mr. Ajay Kumar Sharma, Circle-31(1), 14, School Lane, New Delhi-110001 Barakhamba Road, ……………………Respondent-I New Delhi-110001 CIT(Appeals)-XXVI, New Delhi-110001 …………………..Respondent-II (APPELLANT) (RESPONDENT) PAN No. AEQPG9808N ITA No. 5461/Del/2014 : Asstt. Year: 2009-10 Mrs. Neeta Gupta, Vs CIT(Appeals)-XXVI, C/o Mr. Ajay Kumar Sharma, New Delhi-110001 14, School Lane, Barakhamba Roa…

Mrs. Neeta Gupta, New Delhi vs. CIT (Appeals)-Xxvi, New Delhi

Appeals are allowed in above terms

ITA 5461/DEL/2014[2009-10]Status: DisposedITAT Delhi22 Jan 2025AY 2009-10

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahman

For Appellant: NoneFor Respondent: Sh. Dhiraj Kumar Jain, Sr. DR
Section 1Section 148Section 251(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI Before Sh. Satbeer Singh Godara, Judicial Member & Sh. S. Rifaur Rahman, Accountant Member ITA No. 2354/Del/2014 : Asstt. Year: 2009-10 Mrs. Neeta Gupta, Vs ACIT, C/o Mr. Ajay Kumar Sharma, Circle-31(1), 14, School Lane, New Delhi-110001 Barakhamba Road, ……………………Respondent-I New Delhi-110001 CIT(Appeals)-XXVI, New Delhi-110001 …………………..Respondent-II (APPELLANT) (RESPONDENT) PAN No. AEQPG9808N ITA No. 5461/Del/2014 : Asstt. Year: 2009-10 Mrs. Neeta Gupta, Vs CIT(Appeals)-XXVI, C/o Mr. Ajay Kumar Sharma, New Delhi-110001 14, School Lane, Barakhamba Roa…

Paramasivam Mahalingam, Ghaziabad vs. ACIT, Central Circle-6, New Delhi

ITA 281/DEL/2020[2014-15]Status: DisposedITAT Delhi17 Jan 2025AY 2014-15

Bench: Ms. Madhumita Roy & Shri Naveen Chandraa.Y. 2015-16 A.Y. 2016-17 A.Y. 2017-18 A.Y. 2018-19 A.Y. 2019-20

…being the case the correct recourse would have been section 147/148 or section 263 but the CIT(A) exceeded its jurisdiction by making enhancement under section 251 of the Income Tax Act 13.13 The Division Bench of Delhi High court in CIT v. Union Tyres [1999] 240 ITR 556 (Delhi) reiterated that the first appellate authority cannot consider new scope of income under section 251(1) of the Act. "Section 251 of the Act prescribes the power of the Appellate Assistant Commissioner, now the Commissioner (Appeals). Section 251(1)(a) of the Act empowers the Appellate Assistant Commissioner in disposing of an appeal by the…

Neeraj Bhardwaj, New Delhi vs. ITO Ward - 39(1), New Delhi

Appeal is partly allowed in above terms

ITA 1086/DEL/2020[2014-15]Status: DisposedITAT Delhi13 Dec 2024AY 2014-15

Bench: Sh. Satbeer Singh Godara & Sh. M. Balaganeshita No. 1086/Del/2020 : Asstt. Year : 2014-15 Neeraj Bhardwaj, Vs Income Tax Officer, H.No. 314, Main Chowk, Near Pnb, Ward-39(1), Burari, Delhi-110084 New Delhi-110002 (Appellant) (Respondent) Pan No. Apdpb0280P Assessee By : Sh. Tushal Gupta, Adv. Revenue By : Sh. Akhilesh Kumar Yadav, Sr. Dr Date Of Hearing: 05.12.2024 Date Of Pronouncement: 13.12.2024 Order Per Satbeer Singh Godara: This Assessee’S Appeal For Assessment Year 2014-15, Arises Against The Cit(A)-13, Delhi’S Din & Order No. Itba/Apl/S/250/2019-20/1024600279(1) Dated 03.02.2020 In Proceedings U/S 143(3) Of The Income Tax Act, 1961 (In Short “The Act”).

For Appellant: Sh. Tushal Gupta, AdvFor Respondent: Sh. Akhilesh Kumar Yadav, Sr. DR
Section 143(3)Section 149Section 150(1)Section 150(2)Section 250Section 251(1)Section 54

…ready accepted in the preceding A.Y. 2013-14, could not be reopened since amounting to a new head of income as per CIT vs. Shapoorji Pallonji Mistry (1962) 44 ITR 891 (SC), CIT vs. Sardari Lal & Co. (2001) 251 ITR 864 (Delhi HC) and CIT Vs. Union Tyres (1999) 240 ITR 556 (Del.). 9. Mr. Yadav lastly reiterates the Revenue stand that even the learned Assessing Officer had fairly made the assessee’s impugned addition of Rs.75,00,000/- u/s 54(i) of the Act once the his capital gains were already more than the re-investment of Rs.1,00,00,000/- (supra) forming subject matter of deduction u/s 54 of the Act. We are of t…

Bimla, Delhi vs. ITO Ward-38(5), New Delhi

In the result, the appeal filed by the assessee is partly allowed

ITA 7973/DEL/2019[2014-15]Status: DisposedITAT Delhi26 Nov 2024AY 2014-15

Bench: Shri S.Rifaur Rahman & Shri Sudhir Pareekbimla, Vs. Ito, Ward 38 (5), H.No.143, Village Hamidpur, New Delhi. Delhi – 110 036. (Pan : Bpdpb9344B) (Appellant) (Respondent) Assessee By : Shri Gautam Jain, Advocate Shri Ankit Kumar, Advocate Revenue By : Shri Kanv Bali, Sr. Dr Date Of Hearing : 18.09.2024 Date Of Order : 26.11.2024 Order Per S.Rifaur Rahman,Am: 1. This Appeal Is Filed By The Assessee Against The Order Of Ld. Commissioner Of Income-Tax Appeals-13, New Delhi (Hereinafter Referred To ‘Ld. Cit (A)’) Dated 23.07.2019 For Assessment Year 2014-15. 2. Brief Facts Of The Case Are, Assessee Filed Return Of Income Declaring Total Income Of Rs.2,23,030/- On 14.08.2014. The Return Of Income Was Processed Under Section 143 (1) Of The Income-Tax Act, 1961 (For Short ‘The Act’). The Case Was Selected For Scrutiny Through Cass & Notices

For Appellant: Shri Gautam Jain, AdvocateFor Respondent: Shri Kanv Bali, Sr. DR
Section 131Section 143Section 143(2)Section 69

…hereby deleted. Grounds of appeal taken by the assessee are allowed accordingly.” 12. He relied on the following case law :- (i) Hari Mohan Sharma vs. ACIT 179 ITD 310; (ii) CIT vs. Rai Bahadur Hardutroy Motilal Chamaria 66 ITR 443; (iii) CIT vs. Union Tyres 240 ITR 556; (iv) CIT vs. Sardari Lal & Co. 251 ITR 864; (v) CIT vs. B.P. Sherafudin 399 ITR 524 (Ker); (vi) Nababharat Shiksha Parishad vs. DCIT in ITA No.163/CTK/2015 dated 11 October 2017; (vii) Naresh Sunderlal Chug vs. ITO 171 ITD 116; (viii) Tulsi Tracom (P) Ltd. vs. CIT6 86 taxmann.com 35; (ix) Cairn India Ltd. vs. DIT (IT) 87 taxmann.com 310 (Madras)…

A & A Capital Services Private Limited, New Delhi vs. ITO, Ward-1(1), Delhi

Appeal is partly allowed in above terms

ITA 1885/DEL/2024[2017-18]Status: DisposedITAT Delhi20 Nov 2024AY 2017-18

Bench: Shri Satbeer Singh Godara & Shri M. Balaganesh[Assessment Year: 2017-18

Section 143(3)Section 250Section 251(1)(a)Section 69Section 69ASection 69C

…ower appellate findings herein making section 251(1)(a) enhancement of Rs. 90.52 crores and find no reason to sustain the same. We are of the considered view, in light of CIT v. Shapoorji Pallonji Mistry (1962) 44 ITR 891 (SC); CIT v. Union of India (1999) 240 ITR 556 (Del.); and CIT v. Sardari Lal & Co. (2001) 251 ITR 864 (Delhi) (FB), that although the learned lower appellate authority is indeed vested with enhancement jurisdiction, the same has been held as not extendable to adding a new head of income itself. It is observed, at the cost of repetition, that once the assessment framed in assessee’s case had…

Children Welfare Trust, Faridabad vs. ITO (Exemptions), Faridabad

ITA 1369/DEL/2020[2015-16]Status: DisposedITAT Delhi29 Oct 2024AY 2015-16

Bench: Shri Pradip Kumar Kedia & Shri Yogesh Kumar Uschildren Welfare Trust Vs. Ito (Exemptions) 3-E, Park, Nit, Faridabad Faridabad Haryana-121001 Haryana Pan No.Aabtc6957B (Appellant) (Respondent) Vs. Ito (Exemptions) Children Welfare Society 3-E, Park, Nit, Faridabad Circle-2, Haryana-121001 Chandigarh Pan No.Aaaac0131F (Appellant) (Respondent) Assessee By Shri Pavan Ved, Adv. Shri Mohit Gupta, Ca & Shri Mirza Baig, Ca Revenue By Shri Narpat Singh, Sr. Dr Date Of Hearing: 08.10.2024 Date Of Pronouncement: 29.10.2024

Section 11Section 143(3)Section 250(6)Section 251(1)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B” DELHI BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR US, JUDICIAL MEMBER Children Welfare Trust Vs. ITO (Exemptions) 3-E, Park, NIT, Faridabad Faridabad Haryana-121001 Haryana PAN No.AABTC6957B (APPELLANT) (RESPONDENT) Vs. ITO (Exemptions) Children Welfare Society 3-E, Park, NIT, Faridabad Circle-2, Haryana-121001 Chandigarh PAN No.AAAAC0131F (APPELLANT) (RESPONDENT) Assessee by Shri Pavan Ved, Adv. Shri Mohit Gupta, CA & Shri Mirza Baig, CA Revenue by Shri Narpat Singh, Sr. DR Date of hearing: 08.10.2024 Date of Pronouncement: 29.10.…

Children Welfare Society, Faridabad vs. DCIT(Exemption) Circle-2, Chandigarh

ITA 1368/DEL/2020[2015-16]Status: DisposedITAT Delhi29 Oct 2024AY 2015-16

Bench: Shri Pradip Kumar Kedia & Shri Yogesh Kumar Uschildren Welfare Trust Vs. Ito (Exemptions) 3-E, Park, Nit, Faridabad Faridabad Haryana-121001 Haryana Pan No.Aabtc6957B (Appellant) (Respondent) Vs. Ito (Exemptions) Children Welfare Society 3-E, Park, Nit, Faridabad Circle-2, Haryana-121001 Chandigarh Pan No.Aaaac0131F (Appellant) (Respondent) Assessee By Shri Pavan Ved, Adv. Shri Mohit Gupta, Ca & Shri Mirza Baig, Ca Revenue By Shri Narpat Singh, Sr. Dr Date Of Hearing: 08.10.2024 Date Of Pronouncement: 29.10.2024

Section 11Section 143(3)Section 250(6)Section 251(1)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B” DELHI BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR US, JUDICIAL MEMBER Children Welfare Trust Vs. ITO (Exemptions) 3-E, Park, NIT, Faridabad Faridabad Haryana-121001 Haryana PAN No.AABTC6957B (APPELLANT) (RESPONDENT) Vs. ITO (Exemptions) Children Welfare Society 3-E, Park, NIT, Faridabad Circle-2, Haryana-121001 Chandigarh PAN No.AAAAC0131F (APPELLANT) (RESPONDENT) Assessee by Shri Pavan Ved, Adv. Shri Mohit Gupta, CA & Shri Mirza Baig, CA Revenue by Shri Narpat Singh, Sr. DR Date of hearing: 08.10.2024 Date of Pronouncement: 29.10.…

New Life Fellowship Trust, Gurgaon vs. ITO (E), Faridabad

In the result, appeal of the assessee is allowed

ITA 5295/DEL/2019[2015-16]Status: DisposedITAT Delhi15 Oct 2024AY 2015-16

Bench: Pradip Kumar Kedia & Shri Vimal Kumarnew Life Fellowship Trust Vs. Ito(Exemption) S-358, Gf Uppal’S South End Faridabad Sohna Road Gurugram – 122018 Pan No. Aaatn 9270 B (Appellant) (Respondent) Assessee By Shri Alok Kumar Gupta, Adv. Revenue By Shri Pramod Kumar, Sr. D.R. Date Of Hearing: 15.10.2024 Date Of Pronouncement: 15.10.2024 Order Per Pradip Kumar Kedia, Am : The Captioned Appeal Has Been Filed At The Instance Of The Assessee Against The First Appellate Order Passed By The Commissioner Of Income Tax (Appeals)- Faridabad (‘Cit(A)’ In Short) Dated 31.03.2019 Arising From The Assessment Order Dated 19.06.2017 Passed By The Assessing Officer (Ao) Under Section 143(3) Of The Income Tax Act, 1961 (‘The Act’) Concerning A.Y. 2015-16 In Question.

Section 11Section 12ASection 13(3)Section 143(2)Section 143(3)Section 251(1)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI BEFORE PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER & SHRI VIMAL KUMAR, JUDICIAL MEMBER New Life Fellowship Trust Vs. ITO(Exemption) S-358, GF Uppal’s South End Faridabad Sohna Road Gurugram – 122018 PAN No. AAATN 9270 B (APPELLANT) (RESPONDENT) Assessee by Shri Alok Kumar Gupta, Adv. Revenue by Shri Pramod Kumar, Sr. D.R. Date of hearing: 15.10.2024 Date of Pronouncement: 15.10.2024 ORDER PER PRADIP KUMAR KEDIA, AM : The captioned appeal has been filed at the instance of the assessee against the First Appellate Order passed by the Commissioner of Income T…

Suwalka and Suwalka Properties and Builders Pvt Ltd, Kota, Rajasthan vs. ACIT, Central Cirlce, Kota, Rajasthan

ITA 302/JPR/2024[2017-18]Status: DisposedITAT Jaipur03 Oct 2024AY 2017-18

Bench: Him Challenging The 2 Suwalka & Suwalka Properties & Builders Pvt. Ltd. Vs. Acit Assessment Order Dated 22.12.2019 Passed U/S.143(3)Of The Income Tax

For Appellant: Sh. Vijay Goyal, CAFor Respondent: Sh. Anup Singh, Addl. CIT
Section 115BSection 129Section 142Section 142(1)Section 143(2)Section 143(3)Section 145(3)Section 68Section 69A

…of the Assessing Officer in arriving at the correct computation of an assessee's taxable income. We find no merit in the Revenue's instant arguments in light of CIT v. Shapoorji Pallonji Mistry [1962] 44 ITR 891 (SC), CIT v. Union Tyers [1999] 107 Taxman 447/240 ITR 556 (Delhi) and CIT v. Sardari Lal & Co. [2002] 120 Taxman 595/[2001] 251 ITR 864 (Delhi) that the CIT(A)'s jurisdiction does not extend to introducing an altogether new source of income as it has been done in the facts of the instant case. Faced with this situation, we accept the assessee's vehement arguments challenging business profits addition of…

M/S Ganesh Builders, Panchkula vs. DCIT, CC-1, Chandigarh

In the result, the respective appeals and stay applications are disposed off in light of aforesaid directions

ITA 452/CHANDI/2022[2012-13]Status: DisposedITAT Chandigarh16 May 2024AY 2012-13

Bench: SHRI. AAKASH DEEP JAIN (Vice President), SHRI. VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Parikshit Aggarwal, C.AFor Respondent: Shri Rohit Sharma, CIT DR &
Section 132Section 153ASection 153CSection 153DSection 251Section 251(1)Section 271

…आयकर अपीलीय अिधकरण,च"डीगढ़ "यायपीठ “ए” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH HEARING THROUGH: VIRTUAL MODE "ी आकाश दीप जैन, उपा"य" एवं "ी िव"म "सह यादव, लेखा सद"य BEFORE: SHRI. AAKASH DEEP JAIN, VP & SHRI. VIKRAM SINGH YADAV, AM आयकर अपील सं./ ITA NO. 452/Chd/2022 िनधा"रण वष" / Assessment Year : 2012-13 M/s Ganesh Builders, The DCIT बनाम C/o Parikshit Aggarwal, C.A Central Circle-1 H.No. 3035, Sector 27D, Chandigarh- Chandigarh 160019 "थायी लेखा सं./PAN NO: AAHFG2780N अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ ITA NO. 451/Chd/2022 िनधा"रण वष" / Assessment Year : 20…

M/S Luxmi Builders, Chandigarh vs. DCIT, Chandigarh

In the result, the respective appeals and stay applications are disposed off in light of aforesaid directions

ITA 451/CHANDI/2022[2012-13]Status: DisposedITAT Chandigarh16 May 2024AY 2012-13

Bench: SHRI. AAKASH DEEP JAIN (Vice President), SHRI. VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Parikshit Aggarwal, C.AFor Respondent: Shri Rohit Sharma, CIT DR &
Section 132Section 153ASection 153CSection 153DSection 251Section 251(1)Section 271

…आयकर अपीलीय अिधकरण,च"डीगढ़ "यायपीठ “ए” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH HEARING THROUGH: VIRTUAL MODE "ी आकाश दीप जैन, उपा"य" एवं "ी िव"म "सह यादव, लेखा सद"य BEFORE: SHRI. AAKASH DEEP JAIN, VP & SHRI. VIKRAM SINGH YADAV, AM आयकर अपील सं./ ITA NO. 452/Chd/2022 िनधा"रण वष" / Assessment Year : 2012-13 M/s Ganesh Builders, The DCIT बनाम C/o Parikshit Aggarwal, C.A Central Circle-1 H.No. 3035, Sector 27D, Chandigarh- Chandigarh 160019 "थायी लेखा सं./PAN NO: AAHFG2780N अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ ITA NO. 451/Chd/2022 िनधा"रण वष" / Assessment Year : 20…

Akshay Dilip Nahar, Jalna vs. The Income Tax Officer, Ward-1, Jalna

Appeal is allowed in above terms

ITA 953/PUN/2023[2018-19]Status: DisposedITAT Pune07 May 2024AY 2018-19

Bench: Shri Rama Kanta Panda & Shri Satbeer Singh Godara

For Appellant: Smt. Deepa KhareFor Respondent: Shri Ramnath P Murkunde
Section 143(3)Section 251(1)(a)Section 56(2)Section 56(2)(vii)Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE “A” BENCH : PUNE [THROUGH VIRTUAL HEARING] BEFORE SHRI RAMA KANTA PANDA, VICE PRESIDENT AND SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER I.T.A.No.953/PUN./2023 Assessment Year 2018-2019 Shri Akshay Dilip Nahar, The Income Tax Officer, Gut No.141/3, Watur- vs. Ward-1, Aaykar Bhavan, Partur Road, Near Siraswadi Road, Near TV Saibaba Temple, JALNA. Centre, JALNA - 431 213. PIN – 431 203. Maharashtra. PAN AOXPN7898G (Appellant) (Respondent) For Assessee : Smt. Deepa Khare For Revenue : Shri Ramnath P Murkunde Date of Hearing : 25.04.2024 Date of Pronouncement : 07.05.2024 ORDER…

Khushaal C. Thackersey, Mumbai vs. Asst CIT 12(1), Mumbai

In the result, the appeal filed by the assessee is partly allowed

ITA 3679/MUM/2015[2010-11]Status: DisposedITAT Mumbai15 Apr 2024AY 2010-11

Bench: Justice (Rtd.) C.V. Bhadang () & Shri B.R. Baskaran (Am)

Section 54ESection 54F

…itted that the Ld CIT(A) is not empowered to assess any new source of income in the appellate proceedings. In support of this contentions, the Ld A.R placed his reliance on the decisions rendered by Hon’ble Delhi High Court in the case of CIT vs. Union Tyres (240 ITR 556)(Delhi) and CIT vs. Sardari Lal & Co (2002)(102 Taxman 595)(Delhi). 10. We heard the parties on this legal issue. We noticed that the assessee has purchased NCDs for an amount of Rs.373.47 lakhs and received a sum of Rs.649.97 lakhs on their redemption. Thus, the assessee made a gain of 6 Khushaal C. Thackersey Rs.276.50 lakhs on the redemption…

Raoul S. Thackersey, Mumbai vs. Asst CIT 12(1), Mumbai

In the result, the appeal filed by the assessee is partly allowed

ITA 3678/MUM/2015[2010-11]Status: DisposedITAT Mumbai15 Apr 2024AY 2010-11

Bench: Justice (Rtd.) C.V. Bhadang () & Shri B.R. Baskaran (Am)

Section 54ESection 54F

…is not empowered to assess any new source of income in the appellate proceedings. In support of this contentions, the Ld A.R placed his reliance on the decisions rendered by Hon’ble Delhi High Court in the case of CIT vs. Union 6 Raoul S. Thackersey Tyres (240 ITR 556)(Delhi) and CIT vs. Sardari Lal & Co (2002)(102 Taxman 595)(Delhi). 10. We heard the parties on this legal issue. We noticed that the assessee has purchased NCDs for an amount of Rs.1451.32 lakhs and received a sum of Rs.2359.62 lakhs on their redemption. Thus, the assessee made a gain of Rs.908.30 lakhs on the redemption of NCDs. We notice that…

Prashant Pitti, Delhi vs. ACIT, Central Circle-4, Delhi

In the result, the appeal of the assessee is allowed

ITA 3032/DEL/2022[2016-17]Status: DisposedITAT Delhi07 Feb 2024AY 2016-17

Bench: Shri M. Balaganesh & Ms. Astha Chandraasstt. Year 2016-17 Prashant Pitti, Vs. Acit, C-179, Central Circle-4, Vivek Vihar, Delhi. New Delhi-110095. Pan Awxpp4522D (Appellant) (Respondent)

For Appellant: Shri Nirbhay Mehta, Adv. &For Respondent: Shri P N Barnwal, CIT (DR)
Section 131Section 132Section 143(3)Section 153ASection 250Section 251(1)(a)Section 68Section 69A

…of the Act is not sustainable. He placed reliance on the following judgements: (i) Toffee Agricultural Farms (P) Ltd. (2022) 141 taxmann.com 429 (Del-Trib) (ii) Hari Mohan Sharma vs. ACIT (1999) 110 taxmann.com 119 (Del-Trib) (iii) CIT vs Union Tyres (1999) 240 ITR 556 (Del) (iv) CIT vs. Sadari Lal & Co. (2002) 120 taxmann.com 595 (Del) 10. The Ld. CIT(DR) invited our attention to para 25 of the appellate order and emphasised that the trail of money is clearly established. The source of money has not changed. What has been changed by the Ld. CIT(A) is the correct section 69A under which the addition is to be m…

M/S Rotex Enterprises Private Limited, Vadodara vs. DCIT, Circle-2(1)(2), Vadodara

In the result, the appeal of the assessee is allowed

ITA 2017/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad24 Jan 2024AY 2013-14

Bench: Smt.Annapurna Gupta & Shri Siddhartha Nautiyalassessment Year : 2013-14 M/S.Rotex Enterprises P.Ltd. Vs. Dcit, Cir.2(1)(2) 1St Floor, Radhey Camp Vadodara. 52/A, Akota Vadodara Pan : Aadcr 4420 K

For Appellant: Ms.Saumya Pandey Jain, Sr.DR
Section 144Section 145(3)Section 147Section 250(6)Section 251

…nce of interest income, travelling expenses and staff welfare expenses on ad-hoc basis. ii) The Commissioner Appeals ought to have followed the ratio laid down by Hon'ble Delhi Court in the case of Commissioner of Income Tax vs. Union Tyres - Delhi High Court 240 ITR 556 which summarized three orders of the Hon'ble Supreme Court as regards power of appellant authority holding that any addition on account of unexplained investments would constitute a new source of income which was not the subject matter before the Assessing Officer and therefore, it was not open to the first appellate authority to direct Assessing…

Sanjeev Kumar, Bulandshahr vs. ITO, Ward 2(3)(2), Bulandshahr

In the result, appeal of the assessee is allowed

ITA 658/DEL/2023[2017-18]Status: DisposedITAT Delhi18 Oct 2023AY 2017-18

Bench: The Tribunal.

Section 69

…he assessee placed reliance on the judgment of the Hon’ble Delhi High Court rendered in the case of CIT Vs. Sardari Lal & Co. (2001) 251 ITR 864. Further reliance was placed on the decision of Hon’ble Delhi High Court in the case of CIT Vs. Union Tyres (1999) 240 ITR 556 (Del). Further reliance was placed on the judgment of the Hon’ble Delhi High Court in the case of CIT Vs. Naresh Khattar (HUF) 261 ITR 664. He further placed reliance on the decision of Hon’ble Allahabad High Court rendered in the case of Smt. Sarika Jain Vs. CIT (2017) 84 Taxmann.com 64 (All) to buttress the contention that the learned CIT(Appea…

DCIT, Central Circle-28, New Delhi vs. Goel Exim India Pvt. Ltd., Delhi

ITA 1592/DEL/2021[2016-2017]Status: DisposedITAT Delhi22 Sept 2023AY 2016-2017

Bench: Sh. N.K.Billaiya & Sh. Anubhav Sharmadcit, Vs. M/S. Goel Exim India Pvt. Ltd. 2606/4, 1St Floor, Solitaire Plaza, Central Circle-28, New Delhi Gurudwara Road Karol Bagh, Delhi-110005 Pan : Aaccg1799B (Appellant) (Respondent) M/S. Goel Exim India Pvt. Vs. Acit, Ltd.2606/4, Central Circle-28, 1St Floor, Solitaire Plaza, New Delhi Gurudwara Road Karol Bagh, Delhi-110005 Pan : Aaccg1799B (Appellant) (Respondent)

Section 142(1)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI (DELHI BENCH ‘C’ : NEW DELHI) BEFORE SH. N.K.BILLAIYA, ACCOUNTANT MEMBER AND SH. ANUBHAV SHARMA, JUDICIAL MEMBER DCIT, Vs. M/s. Goel Exim India Pvt. Ltd. 2606/4, 1st Floor, Solitaire Plaza, Central Circle-28, New Delhi Gurudwara Road Karol Bagh, Delhi-110005 PAN : AACCG1799B (APPELLANT) (RESPONDENT) M/s. Goel Exim India Pvt. Vs. ACIT, Ltd.2606/4, Central Circle-28, 1st Floor, Solitaire Plaza, New Delhi Gurudwara Road Karol Bagh, Delhi-110005 PAN : AACCG1799B (APPELLANT) (RESPONDENT) Appellant by Sh. Nirbhay Mehta, Adv. Revenue by Sh. Vivek Vardhan, Sr. DR Date of he…