ACIT, New Delhi vs. M/S. Resurgere Mines and Minerals India Ltd., Mumbai
In the result, the appeal filed by the Revenue is dismissed
ITA 1531/DEL/2017[2008-09]Status: DisposedITAT Delhi18 Jul 2019AY 2008-09
Bench: Shri Kuldip Singh & Shri Anadee Nath Misshra
For Appellant: Shri Ved Jain, CA and Shri Ashish Jain, CAFor Respondent: Shri Surender Pal, Sr. DR
Section 143(3)Section 14ASection 271(1)(c)
…not mean that there was concealment of income on the part of the assessee. i) .J.K Jajoo vs. CIT (1990) 181 ITR 410, 412(MP) [mere rejection of claim for expenses would not mean that there was concealment of income] ii) CIT vs. University Printers, (1991) 188 ITR 206(AII) [mere rejection of the explanation of the assessee would not mean that there was concealment of income] iii) CIT vs. Nepani Biri Co. Trust, (1991) 190 ITR 402, 403(AII) [where the difference between the income returned and the income assessed was due to 'disallowance of expenditure claimed by the assessee] iv) CIT vs. Dhamchand 1. Shah,(…
