CIT v. Ved Prakash Choudhary

305 ITR 245High Court2008#1194 most cited

What is CIT v. Ved Prakash Choudhary authority for?

Denial by the assessee in a search situation regarding payments made for agricultural land, evidenced by MOUs, does not preclude the Assessing Officer from adding such amounts under section 69 of the Income-tax Act, 1961, as unexplained money.

95

judgments rely on this decision, according to BharatTax’s citation analysis of 366,369 Indian tax judgments — from 2012 to 2026.

Also referred to as

CIT v. Ved Prakash Choudhary · section 69 · section 132 · search and seizure · unexplained money · agricultural land · memorandum of understanding · addition · denial by assessee · Income-tax Act 1961

Also reported as

169 Taxmann 130214 CTR 51

Sections most often in play

Section 1961Section 143(3)Section 132Section 292CSection 153ASection 69CSection 133ASection 153C
Read the full judgment

Issues it is cited on

section 153(c)(1)section 127(1)abatement of assessmentsection 94peak credit theorysection 153(c)transferee companysection 132(4a)section 131(1a)section 292csection 114section 153a(1)(b)

Judgments citing CIT v. Ved Prakash Choudhary

Brij Gopal Construction Company (P) Ltd., New Delhi vs. DCIT Central Circle -3, New Delhi

In the result, all the appeals filed by the Revenue in ITA Nos

ITA 2323/DEL/2023[2019-20]Status: DisposedITAT Delhi04 Sept 2024AY 2019-20

Bench: Shri Saktijit Dey & Shri S.Rifaur Rahman

For Appellant: Shri Gautam Jain, AdvocateFor Respondent: Ms. Nimisha Singh, CIT DR
Section 132Section 139Section 143(3)Section 153ASection 68Section 69C

…/2023 ITA Nos.2751 to 2754/DEL/2023 payment over and above the stated amount in the agreement. No further enquiry has been made with the sellers as well. 34. We observe that the Hon'ble Delhi High Court in the case of CIT vs. Ved Prakash Choudhary reported in 305 ITR 245 held as under:- “During the search conducted at the residential premises of the assessee, two memorandums of understanding were recovered. memorandums were entered into between the assessee, R and M. In terms of the memorandum, the assessee had paid Rs.25 lakhs each towards part consideration for the purchase of agricultural land valued at Rs.123…

Brij Gopal Construction Company (P) Ltd., New Delhi vs. DCIT Central Circle-3, New Delhi

In the result, all the appeals filed by the Revenue in ITA Nos

ITA 2322/DEL/2023[2018-19]Status: DisposedITAT Delhi04 Sept 2024AY 2018-19

Bench: Shri Saktijit Dey & Shri S.Rifaur Rahman

For Appellant: Shri Gautam Jain, AdvocateFor Respondent: Ms. Nimisha Singh, CIT DR
Section 132Section 139Section 143(3)Section 153ASection 68Section 69C

…/2023 ITA Nos.2751 to 2754/DEL/2023 payment over and above the stated amount in the agreement. No further enquiry has been made with the sellers as well. 34. We observe that the Hon'ble Delhi High Court in the case of CIT vs. Ved Prakash Choudhary reported in 305 ITR 245 held as under:- “During the search conducted at the residential premises of the assessee, two memorandums of understanding were recovered. memorandums were entered into between the assessee, R and M. In terms of the memorandum, the assessee had paid Rs.25 lakhs each towards part consideration for the purchase of agricultural land valued at Rs.123…

Brij Gopal Construction Company (P) Ltd., New Delhi vs. DCIT Central Circle-3, New Delhi

In the result, all the appeals filed by the Revenue in ITA Nos

ITA 2321/DEL/2023[2014-15]Status: DisposedITAT Delhi04 Sept 2024AY 2014-15

Bench: Shri Saktijit Dey & Shri S.Rifaur Rahman

For Appellant: Shri Gautam Jain, AdvocateFor Respondent: Ms. Nimisha Singh, CIT DR
Section 132Section 139Section 143(3)Section 153ASection 68Section 69C

…/2023 ITA Nos.2751 to 2754/DEL/2023 payment over and above the stated amount in the agreement. No further enquiry has been made with the sellers as well. 34. We observe that the Hon'ble Delhi High Court in the case of CIT vs. Ved Prakash Choudhary reported in 305 ITR 245 held as under:- “During the search conducted at the residential premises of the assessee, two memorandums of understanding were recovered. memorandums were entered into between the assessee, R and M. In terms of the memorandum, the assessee had paid Rs.25 lakhs each towards part consideration for the purchase of agricultural land valued at Rs.123…

Anil Chaudhary, New Delhi vs. ACIT Central Circle-17, New Delhi

In the result, appeals filed by the assessee are allowed

ITA 2938/DEL/2023[2017-18]Status: DisposedITAT Delhi30 Aug 2024AY 2017-18

Bench: Shri S.Rifaur Rahman & Shri Anubhav Sharma

For Appellant: Shri Gautam Jain, AdvocateFor Respondent: Ms. Amisha Gupt, CIT DR
Section 127Section 143(2)Section 153ASection 153CSection 153DSection 69C

…udgments: i) 394 ITR 220 (SC) Common Cause (A Registered Society) and Others v. UOI (pages 138-146 of JPB) following the judgment in the case of CBI v. V.C. Shukla reported in 3 SCC 410 ii) 296 ITR 619 (Del) CIT vs. Girish Chaudhary(pages 392-394 of JPB) iii) 305 ITR 245 (Del) CIT vs. Ved Parkash Chaudhary iv) 308 ITR 230 (Del) CIT vs. D.K. Gupta(pages 201-203 of JPB) v) 322 ITR 391 (Del) CIT vs. Anil Bhalla vi) 212 Taxman 1 (Del) CIT vs. Jai Pal Aggarwal (pages 184-189 of JPB) 9. On appeal the Tribunal examined the seized document and found that the figures did not co-relate with any date or details nor was the…

Anil Chaudhary, New Delhi vs. ACIT Central Circle-17, New Delhi

In the result, appeals filed by the assessee are allowed

ITA 2937/DEL/2023[2016-17]Status: DisposedITAT Delhi30 Aug 2024AY 2016-17

Bench: Shri S.Rifaur Rahman & Shri Anubhav Sharma

For Appellant: Shri Gautam Jain, AdvocateFor Respondent: Ms. Amisha Gupt, CIT DR
Section 127Section 143(2)Section 153ASection 153CSection 153DSection 69C

…udgments: i) 394 ITR 220 (SC) Common Cause (A Registered Society) and Others v. UOI (pages 138-146 of JPB) following the judgment in the case of CBI v. V.C. Shukla reported in 3 SCC 410 ii) 296 ITR 619 (Del) CIT vs. Girish Chaudhary(pages 392-394 of JPB) iii) 305 ITR 245 (Del) CIT vs. Ved Parkash Chaudhary iv) 308 ITR 230 (Del) CIT vs. D.K. Gupta(pages 201-203 of JPB) v) 322 ITR 391 (Del) CIT vs. Anil Bhalla vi) 212 Taxman 1 (Del) CIT vs. Jai Pal Aggarwal (pages 184-189 of JPB) 9. On appeal the Tribunal examined the seized document and found that the figures did not co-relate with any date or details nor was the…

Anil Chaudhary, New Delhi vs. ACIT Central Circle-17, New Delhi

In the result, appeals filed by the assessee are allowed

ITA 2936/DEL/2023[2015-16]Status: DisposedITAT Delhi30 Aug 2024AY 2015-16

Bench: Shri S.Rifaur Rahman & Shri Anubhav Sharma

For Appellant: Shri Gautam Jain, AdvocateFor Respondent: Ms. Amisha Gupt, CIT DR
Section 127Section 143(2)Section 153ASection 153CSection 153DSection 69C

…udgments: i) 394 ITR 220 (SC) Common Cause (A Registered Society) and Others v. UOI (pages 138-146 of JPB) following the judgment in the case of CBI v. V.C. Shukla reported in 3 SCC 410 ii) 296 ITR 619 (Del) CIT vs. Girish Chaudhary(pages 392-394 of JPB) iii) 305 ITR 245 (Del) CIT vs. Ved Parkash Chaudhary iv) 308 ITR 230 (Del) CIT vs. D.K. Gupta(pages 201-203 of JPB) v) 322 ITR 391 (Del) CIT vs. Anil Bhalla vi) 212 Taxman 1 (Del) CIT vs. Jai Pal Aggarwal (pages 184-189 of JPB) 9. On appeal the Tribunal examined the seized document and found that the figures did not co-relate with any date or details nor was the…

Anil Chaudhary, New Delhi vs. ACIT Central Circle-17, New Delhi

In the result, appeals filed by the assessee are allowed

ITA 2935/DEL/2023[2014-15]Status: DisposedITAT Delhi30 Aug 2024AY 2014-15

Bench: Shri S.Rifaur Rahman & Shri Anubhav Sharma

For Appellant: Shri Gautam Jain, AdvocateFor Respondent: Ms. Amisha Gupt, CIT DR
Section 127Section 143(2)Section 153ASection 153CSection 153DSection 69C

…udgments: i) 394 ITR 220 (SC) Common Cause (A Registered Society) and Others v. UOI (pages 138-146 of JPB) following the judgment in the case of CBI v. V.C. Shukla reported in 3 SCC 410 ii) 296 ITR 619 (Del) CIT vs. Girish Chaudhary(pages 392-394 of JPB) iii) 305 ITR 245 (Del) CIT vs. Ved Parkash Chaudhary iv) 308 ITR 230 (Del) CIT vs. D.K. Gupta(pages 201-203 of JPB) v) 322 ITR 391 (Del) CIT vs. Anil Bhalla vi) 212 Taxman 1 (Del) CIT vs. Jai Pal Aggarwal (pages 184-189 of JPB) 9. On appeal the Tribunal examined the seized document and found that the figures did not co-relate with any date or details nor was the…

DCIT Central Circle-8, New Delhi vs. Mohan Meakin Ltd, Ghaziabad

The appeals of the Revenue are dismissed

ITA 622/DEL/2020[2005-06]Status: DisposedITAT Delhi09 Jul 2024AY 2005-06

Bench: Shri G.S. Pannu, Hon’Ble & Shri Anubhav Sharma

For Appellant: Shri Salil Aggarwal, Sr. Advocate; and Shri Shailesh Gupta &For Respondent: Shri Anshul, Sr. DR
Section 133ASection 143(2)Section 143(3)Section 153ASection 153A(2)Section 153CSection 260A

…uch documents and, therefore, the burden was on the revenue to bring positive material to prove the allegation, which in the instant case has not been discharged. The judgment of Hon'ble Delhi High Court in the case of CIT vs Ved Prakash Choudhary reported in 305 ITR 245 is fully applicable on the facts of this case, wherein, a search was conducted at the residence of the assessee on 10-2-2000. During the course of search, two Memorandums of Understanding (MOU) dated 1-3-1999 were recovered. These MOUs were entered into between the assessees, Ravi Talwar and Madhu Talwar. In terms of the MOUs, the assessee had pa…

DCIT Central Circle-8, New Delhi vs. Mohan Meakin Ltd, Ghaziabad

The appeals of the Revenue are dismissed

ITA 621/DEL/2020[2004-05]Status: DisposedITAT Delhi09 Jul 2024AY 2004-05

Bench: Shri G.S. Pannu, Hon’Ble & Shri Anubhav Sharma

For Appellant: Shri Salil Aggarwal, Sr. Advocate; and Shri Shailesh Gupta &For Respondent: Shri Anshul, Sr. DR
Section 133ASection 143(2)Section 143(3)Section 153ASection 153A(2)Section 153CSection 260A

…uch documents and, therefore, the burden was on the revenue to bring positive material to prove the allegation, which in the instant case has not been discharged. The judgment of Hon'ble Delhi High Court in the case of CIT vs Ved Prakash Choudhary reported in 305 ITR 245 is fully applicable on the facts of this case, wherein, a search was conducted at the residence of the assessee on 10-2-2000. During the course of search, two Memorandums of Understanding (MOU) dated 1-3-1999 were recovered. These MOUs were entered into between the assessees, Ravi Talwar and Madhu Talwar. In terms of the MOUs, the assessee had pa…

M/S. Mukka Proteins Limited (Formerly Know As Mukka Sea Food Industries Ltd., Mangalore vs. Deputy Commissioner of Income Tax, Central Circle-1, Mangaluru

In the result, appeals of the assessee in ITA Nos

ITA 431/BANG/2024[2013-14]Status: DisposedITAT Bangalore03 Jul 2024AY 2013-14

Bench: Shri Chandra Poojari & Shri Keshav Dubey

For Appellant: Sri Narendra Sharma, A.RFor Respondent: Ms. Neera Malhotra, D.R
Section 132Section 132(4)Section 153ASection 153DSection 234A

…the present case, the case of the assessee is that when the sales have been not doubted, the conclusion that the purchases were made cannot be rejected. 5.22 For this purpose, reliance was placed on the judgement in the case of CIT Vs. Ved Prakash Choudhary (305 ITR 245). In that case, the assessee had stated that there was no transfer of money between him and Sri Ravi Talwar & Madhu Talwar. Mr. Ravi Talwar & Mr. Madhu Talwar denied the receipt of any money from the assessee. In the face of the denial, there ought to have corroborated evidence to show that there was in fact such a transfer of money. The ld. CIT(…

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

…ments or loose paper which was not in the handwriting of partner of the assessee firm and have not been found from the business premises of the assessee firm, was illegal. For this proposition, reliance was placed in the case of CIT vs. Ved Prakash Chaudhary (305 ITR 245) Del. HC and CIT vs Girish Chaudhary (296 ITR 619) Del. HC. Further, for the proposition that presumption howsoever strong cannot take place of evidence, Ld. AR relied upon the following judgments namely, Dhakeshwari Cotton Mills vs. CIT (1954) (26 ITR 775) (SC), Umacharan Shaw and Bros. vs. CIT (1959) 37 ITR 271 (SC) and CIT vs. Shri Ram Narain…

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

…ments or loose paper which was not in the handwriting of partner of the assessee firm and have not been found from the business premises of the assessee firm, was illegal. For this proposition, reliance was placed in the case of CIT vs. Ved Prakash Chaudhary (305 ITR 245) Del. HC and CIT vs Girish Chaudhary (296 ITR 619) Del. HC. Further, for the proposition that presumption howsoever strong cannot take place of evidence, Ld. AR relied upon the following judgments namely, Dhakeshwari Cotton Mills vs. CIT (1954) (26 ITR 775) (SC), Umacharan Shaw and Bros. vs. CIT (1959) 37 ITR 271 (SC) and CIT vs. Shri Ram Narain…

ACIT, Circle CC 15, New Delhi vs. Alka Mendiratta, Delhi

In the result, the appeals of the Revenue are dismissed and the Cross Objections of the assessees are also dismissed

ITA 1864/DEL/2021[2016-17]Status: DisposedITAT Delhi08 Mar 2024AY 2016-17

Bench: Dr. B. R. R. Kumarms. Astha Chandra

For Appellant: Sh. Amit Goel, CA &For Respondent: Ms. Sapna Bhatia, CIT-DR
Section 153ASection 69

…TS could not have been made whereas in the present case of the appellant, in the ATS, no payment by the appellant is reflected and even he/spouse are not party to this ATS. (iv) The Hon'ble Delhi High Court in the case of CIT vs. Ved Prakash Choudhary (2008) 305 ITR 245 (Del.) held as under: "During the search conducted at the residential premises of the assessee, two memorandums of understanding were recovered. These memorandums were entered into between the assessee, R and M. In terms of the memorandum, the assessee had paid Rs.25 lakhs each towards part consideration for the purchase of agricultural land val…

ACIT, CC-15, New Delhi vs. Yash Pal Mendiratta, Delhi

In the result, the appeals of the Revenue are dismissed and the Cross Objections of the assessees are also dismissed

ITA 1863/DEL/2021[2016-17]Status: DisposedITAT Delhi08 Mar 2024AY 2016-17

Bench: Dr. B. R. R. Kumarms. Astha Chandra

For Appellant: Sh. Amit Goel, CA &For Respondent: Ms. Sapna Bhatia, CIT-DR
Section 153ASection 69

…TS could not have been made whereas in the present case of the appellant, in the ATS, no payment by the appellant is reflected and even he/spouse are not party to this ATS. (iv) The Hon'ble Delhi High Court in the case of CIT vs. Ved Prakash Choudhary (2008) 305 ITR 245 (Del.) held as under: "During the search conducted at the residential premises of the assessee, two memorandums of understanding were recovered. These memorandums were entered into between the assessee, R and M. In terms of the memorandum, the assessee had paid Rs.25 lakhs each towards part consideration for the purchase of agricultural land val…

DCIT, CC-8, New Delhi vs. Opg Securities Pvt. Ltd., New Delhi

In the result, the appeals in ITA No

ITA 59/DEL/2022[2018-19]Status: DisposedITAT Delhi17 Oct 2023AY 2018-19

Bench: Sh. C. M. Gargdr. B. R. R. Kumarita No. 1818/Del/2021 : Asstt. Year : 2012-13 Ita No. 1819/Del/2021 : Asstt. Year : 2013-14 Ita No. 1820/Del/2021 : Asstt. Year : 2014-15 Ita No. 1821/Del/2021 : Asstt. Year : 2015-16 Ita No. 1822/Del/2021 : Asstt. Year : 2016-17 Ita No. 1823/Del/2021 : Asstt. Year : 2017-18 Ita No. 1824/Del/2021 : Asstt. Year : 2018-19 Opg Securities Pvt. Ltd., Vs Dcit, 1St Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110002 New Delhi-110055 (Appellant) (Respondent) Pan No. Aaaco1081C Ita No. 1204/Del/2022 : Asstt. Year : 2012-13 Ita No. 1205/Del/2022 : Asstt. Year : 2013-14 Ita No. 1206/Del/2022 : Asstt. Year : 2014-15 Opg Securities Pvt. Ltd., Vs Dcit, E-24, Preet Vihar, Central Circle-8, New Delhi-110092 New Delhi-110055 (Appellant) (Respondent) Pan No. Aaaco1081C Ita No. 57/Del/2022 : Asstt. Year : 2016-17 Ita No. 58/Del/2022 : Asstt. Year : 2017-18 Ita No. 59/Del/2022 : Asstt. Year : 2018-19 Dcit, Vs Opg Securities Pvt. Ltd., 1St Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110055 New Delhi-110002 (Appellant) (Respondent) Pan No. Aaaco1081C Assessee By : Sh. Akshat Jain, Ca & Sh. Rajat Jain, Ca Revenue By : Sh. Subhra J. Chakraborty, Cit-Dr Date Of Hearing: 13.09.2023 Date Of Pronouncement: 17.10.2023

For Appellant: Sh. Akshat Jain, CA &For Respondent: Sh. Subhra J. Chakraborty, CIT-DR
Section 65BSection 69ASection 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI Before Sh. C. M. Garg, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 1818/Del/2021 : Asstt. Year : 2012-13 ITA No. 1819/Del/2021 : Asstt. Year : 2013-14 ITA No. 1820/Del/2021 : Asstt. Year : 2014-15 ITA No. 1821/Del/2021 : Asstt. Year : 2015-16 ITA No. 1822/Del/2021 : Asstt. Year : 2016-17 ITA No. 1823/Del/2021 : Asstt. Year : 2017-18 ITA No. 1824/Del/2021 : Asstt. Year : 2018-19 OPG Securities Pvt. Ltd., Vs DCIT, 1st Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110002 New Delhi-110055 (APPELLANT) (RESPONDENT) PAN No…

DCIT, CC-8, New Delhi vs. Opg Securities Pvt. Ltd., New Delhi

In the result, the appeals in ITA No

ITA 58/DEL/2022[2017-18]Status: DisposedITAT Delhi17 Oct 2023AY 2017-18

Bench: Sh. C. M. Gargdr. B. R. R. Kumarita No. 1818/Del/2021 : Asstt. Year : 2012-13 Ita No. 1819/Del/2021 : Asstt. Year : 2013-14 Ita No. 1820/Del/2021 : Asstt. Year : 2014-15 Ita No. 1821/Del/2021 : Asstt. Year : 2015-16 Ita No. 1822/Del/2021 : Asstt. Year : 2016-17 Ita No. 1823/Del/2021 : Asstt. Year : 2017-18 Ita No. 1824/Del/2021 : Asstt. Year : 2018-19 Opg Securities Pvt. Ltd., Vs Dcit, 1St Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110002 New Delhi-110055 (Appellant) (Respondent) Pan No. Aaaco1081C Ita No. 1204/Del/2022 : Asstt. Year : 2012-13 Ita No. 1205/Del/2022 : Asstt. Year : 2013-14 Ita No. 1206/Del/2022 : Asstt. Year : 2014-15 Opg Securities Pvt. Ltd., Vs Dcit, E-24, Preet Vihar, Central Circle-8, New Delhi-110092 New Delhi-110055 (Appellant) (Respondent) Pan No. Aaaco1081C Ita No. 57/Del/2022 : Asstt. Year : 2016-17 Ita No. 58/Del/2022 : Asstt. Year : 2017-18 Ita No. 59/Del/2022 : Asstt. Year : 2018-19 Dcit, Vs Opg Securities Pvt. Ltd., 1St Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110055 New Delhi-110002 (Appellant) (Respondent) Pan No. Aaaco1081C Assessee By : Sh. Akshat Jain, Ca & Sh. Rajat Jain, Ca Revenue By : Sh. Subhra J. Chakraborty, Cit-Dr Date Of Hearing: 13.09.2023 Date Of Pronouncement: 17.10.2023

For Appellant: Sh. Akshat Jain, CA &For Respondent: Sh. Subhra J. Chakraborty, CIT-DR
Section 65BSection 69ASection 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI Before Sh. C. M. Garg, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 1818/Del/2021 : Asstt. Year : 2012-13 ITA No. 1819/Del/2021 : Asstt. Year : 2013-14 ITA No. 1820/Del/2021 : Asstt. Year : 2014-15 ITA No. 1821/Del/2021 : Asstt. Year : 2015-16 ITA No. 1822/Del/2021 : Asstt. Year : 2016-17 ITA No. 1823/Del/2021 : Asstt. Year : 2017-18 ITA No. 1824/Del/2021 : Asstt. Year : 2018-19 OPG Securities Pvt. Ltd., Vs DCIT, 1st Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110002 New Delhi-110055 (APPELLANT) (RESPONDENT) PAN No…

DCIT, CC-8, New Delhi vs. Opg Securities Pvt. Ltd., Delhi

In the result, the appeals in ITA No

ITA 57/DEL/2022[2016-17]Status: DisposedITAT Delhi17 Oct 2023AY 2016-17

Bench: Sh. C. M. Gargdr. B. R. R. Kumarita No. 1818/Del/2021 : Asstt. Year : 2012-13 Ita No. 1819/Del/2021 : Asstt. Year : 2013-14 Ita No. 1820/Del/2021 : Asstt. Year : 2014-15 Ita No. 1821/Del/2021 : Asstt. Year : 2015-16 Ita No. 1822/Del/2021 : Asstt. Year : 2016-17 Ita No. 1823/Del/2021 : Asstt. Year : 2017-18 Ita No. 1824/Del/2021 : Asstt. Year : 2018-19 Opg Securities Pvt. Ltd., Vs Dcit, 1St Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110002 New Delhi-110055 (Appellant) (Respondent) Pan No. Aaaco1081C Ita No. 1204/Del/2022 : Asstt. Year : 2012-13 Ita No. 1205/Del/2022 : Asstt. Year : 2013-14 Ita No. 1206/Del/2022 : Asstt. Year : 2014-15 Opg Securities Pvt. Ltd., Vs Dcit, E-24, Preet Vihar, Central Circle-8, New Delhi-110092 New Delhi-110055 (Appellant) (Respondent) Pan No. Aaaco1081C Ita No. 57/Del/2022 : Asstt. Year : 2016-17 Ita No. 58/Del/2022 : Asstt. Year : 2017-18 Ita No. 59/Del/2022 : Asstt. Year : 2018-19 Dcit, Vs Opg Securities Pvt. Ltd., 1St Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110055 New Delhi-110002 (Appellant) (Respondent) Pan No. Aaaco1081C Assessee By : Sh. Akshat Jain, Ca & Sh. Rajat Jain, Ca Revenue By : Sh. Subhra J. Chakraborty, Cit-Dr Date Of Hearing: 13.09.2023 Date Of Pronouncement: 17.10.2023

For Appellant: Sh. Akshat Jain, CA &For Respondent: Sh. Subhra J. Chakraborty, CIT-DR
Section 65BSection 69ASection 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI Before Sh. C. M. Garg, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 1818/Del/2021 : Asstt. Year : 2012-13 ITA No. 1819/Del/2021 : Asstt. Year : 2013-14 ITA No. 1820/Del/2021 : Asstt. Year : 2014-15 ITA No. 1821/Del/2021 : Asstt. Year : 2015-16 ITA No. 1822/Del/2021 : Asstt. Year : 2016-17 ITA No. 1823/Del/2021 : Asstt. Year : 2017-18 ITA No. 1824/Del/2021 : Asstt. Year : 2018-19 OPG Securities Pvt. Ltd., Vs DCIT, 1st Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110002 New Delhi-110055 (APPELLANT) (RESPONDENT) PAN No…

Opg Securities Private Limited, New Delhi vs. DCIT, CC-8, New Delhi

In the result, the appeals in ITA No

ITA 1824/DEL/2021[2018-19]Status: DisposedITAT Delhi17 Oct 2023AY 2018-19

Bench: Sh. C. M. Gargdr. B. R. R. Kumarita No. 1818/Del/2021 : Asstt. Year : 2012-13 Ita No. 1819/Del/2021 : Asstt. Year : 2013-14 Ita No. 1820/Del/2021 : Asstt. Year : 2014-15 Ita No. 1821/Del/2021 : Asstt. Year : 2015-16 Ita No. 1822/Del/2021 : Asstt. Year : 2016-17 Ita No. 1823/Del/2021 : Asstt. Year : 2017-18 Ita No. 1824/Del/2021 : Asstt. Year : 2018-19 Opg Securities Pvt. Ltd., Vs Dcit, 1St Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110002 New Delhi-110055 (Appellant) (Respondent) Pan No. Aaaco1081C Ita No. 1204/Del/2022 : Asstt. Year : 2012-13 Ita No. 1205/Del/2022 : Asstt. Year : 2013-14 Ita No. 1206/Del/2022 : Asstt. Year : 2014-15 Opg Securities Pvt. Ltd., Vs Dcit, E-24, Preet Vihar, Central Circle-8, New Delhi-110092 New Delhi-110055 (Appellant) (Respondent) Pan No. Aaaco1081C Ita No. 57/Del/2022 : Asstt. Year : 2016-17 Ita No. 58/Del/2022 : Asstt. Year : 2017-18 Ita No. 59/Del/2022 : Asstt. Year : 2018-19 Dcit, Vs Opg Securities Pvt. Ltd., 1St Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110055 New Delhi-110002 (Appellant) (Respondent) Pan No. Aaaco1081C Assessee By : Sh. Akshat Jain, Ca & Sh. Rajat Jain, Ca Revenue By : Sh. Subhra J. Chakraborty, Cit-Dr Date Of Hearing: 13.09.2023 Date Of Pronouncement: 17.10.2023

For Appellant: Sh. Akshat Jain, CA &For Respondent: Sh. Subhra J. Chakraborty, CIT-DR
Section 65BSection 69ASection 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI Before Sh. C. M. Garg, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 1818/Del/2021 : Asstt. Year : 2012-13 ITA No. 1819/Del/2021 : Asstt. Year : 2013-14 ITA No. 1820/Del/2021 : Asstt. Year : 2014-15 ITA No. 1821/Del/2021 : Asstt. Year : 2015-16 ITA No. 1822/Del/2021 : Asstt. Year : 2016-17 ITA No. 1823/Del/2021 : Asstt. Year : 2017-18 ITA No. 1824/Del/2021 : Asstt. Year : 2018-19 OPG Securities Pvt. Ltd., Vs DCIT, 1st Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110002 New Delhi-110055 (APPELLANT) (RESPONDENT) PAN No…

Opg Securities Private Limited, New Delhi vs. DCIT, CC-8, New Delhi

In the result, the appeals in ITA No

ITA 1823/DEL/2021[2017-18]Status: DisposedITAT Delhi17 Oct 2023AY 2017-18

Bench: Sh. C. M. Gargdr. B. R. R. Kumarita No. 1818/Del/2021 : Asstt. Year : 2012-13 Ita No. 1819/Del/2021 : Asstt. Year : 2013-14 Ita No. 1820/Del/2021 : Asstt. Year : 2014-15 Ita No. 1821/Del/2021 : Asstt. Year : 2015-16 Ita No. 1822/Del/2021 : Asstt. Year : 2016-17 Ita No. 1823/Del/2021 : Asstt. Year : 2017-18 Ita No. 1824/Del/2021 : Asstt. Year : 2018-19 Opg Securities Pvt. Ltd., Vs Dcit, 1St Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110002 New Delhi-110055 (Appellant) (Respondent) Pan No. Aaaco1081C Ita No. 1204/Del/2022 : Asstt. Year : 2012-13 Ita No. 1205/Del/2022 : Asstt. Year : 2013-14 Ita No. 1206/Del/2022 : Asstt. Year : 2014-15 Opg Securities Pvt. Ltd., Vs Dcit, E-24, Preet Vihar, Central Circle-8, New Delhi-110092 New Delhi-110055 (Appellant) (Respondent) Pan No. Aaaco1081C Ita No. 57/Del/2022 : Asstt. Year : 2016-17 Ita No. 58/Del/2022 : Asstt. Year : 2017-18 Ita No. 59/Del/2022 : Asstt. Year : 2018-19 Dcit, Vs Opg Securities Pvt. Ltd., 1St Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110055 New Delhi-110002 (Appellant) (Respondent) Pan No. Aaaco1081C Assessee By : Sh. Akshat Jain, Ca & Sh. Rajat Jain, Ca Revenue By : Sh. Subhra J. Chakraborty, Cit-Dr Date Of Hearing: 13.09.2023 Date Of Pronouncement: 17.10.2023

For Appellant: Sh. Akshat Jain, CA &For Respondent: Sh. Subhra J. Chakraborty, CIT-DR
Section 65BSection 69ASection 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI Before Sh. C. M. Garg, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 1818/Del/2021 : Asstt. Year : 2012-13 ITA No. 1819/Del/2021 : Asstt. Year : 2013-14 ITA No. 1820/Del/2021 : Asstt. Year : 2014-15 ITA No. 1821/Del/2021 : Asstt. Year : 2015-16 ITA No. 1822/Del/2021 : Asstt. Year : 2016-17 ITA No. 1823/Del/2021 : Asstt. Year : 2017-18 ITA No. 1824/Del/2021 : Asstt. Year : 2018-19 OPG Securities Pvt. Ltd., Vs DCIT, 1st Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110002 New Delhi-110055 (APPELLANT) (RESPONDENT) PAN No…

Opg Securities Private Limited, New Delhi vs. DCIT, CC-8, New Delhi

In the result, the appeals in ITA No

ITA 1822/DEL/2021[2016-17]Status: DisposedITAT Delhi17 Oct 2023AY 2016-17

Bench: Sh. C. M. Gargdr. B. R. R. Kumarita No. 1818/Del/2021 : Asstt. Year : 2012-13 Ita No. 1819/Del/2021 : Asstt. Year : 2013-14 Ita No. 1820/Del/2021 : Asstt. Year : 2014-15 Ita No. 1821/Del/2021 : Asstt. Year : 2015-16 Ita No. 1822/Del/2021 : Asstt. Year : 2016-17 Ita No. 1823/Del/2021 : Asstt. Year : 2017-18 Ita No. 1824/Del/2021 : Asstt. Year : 2018-19 Opg Securities Pvt. Ltd., Vs Dcit, 1St Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110002 New Delhi-110055 (Appellant) (Respondent) Pan No. Aaaco1081C Ita No. 1204/Del/2022 : Asstt. Year : 2012-13 Ita No. 1205/Del/2022 : Asstt. Year : 2013-14 Ita No. 1206/Del/2022 : Asstt. Year : 2014-15 Opg Securities Pvt. Ltd., Vs Dcit, E-24, Preet Vihar, Central Circle-8, New Delhi-110092 New Delhi-110055 (Appellant) (Respondent) Pan No. Aaaco1081C Ita No. 57/Del/2022 : Asstt. Year : 2016-17 Ita No. 58/Del/2022 : Asstt. Year : 2017-18 Ita No. 59/Del/2022 : Asstt. Year : 2018-19 Dcit, Vs Opg Securities Pvt. Ltd., 1St Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110055 New Delhi-110002 (Appellant) (Respondent) Pan No. Aaaco1081C Assessee By : Sh. Akshat Jain, Ca & Sh. Rajat Jain, Ca Revenue By : Sh. Subhra J. Chakraborty, Cit-Dr Date Of Hearing: 13.09.2023 Date Of Pronouncement: 17.10.2023

For Appellant: Sh. Akshat Jain, CA &For Respondent: Sh. Subhra J. Chakraborty, CIT-DR
Section 65BSection 69ASection 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI Before Sh. C. M. Garg, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 1818/Del/2021 : Asstt. Year : 2012-13 ITA No. 1819/Del/2021 : Asstt. Year : 2013-14 ITA No. 1820/Del/2021 : Asstt. Year : 2014-15 ITA No. 1821/Del/2021 : Asstt. Year : 2015-16 ITA No. 1822/Del/2021 : Asstt. Year : 2016-17 ITA No. 1823/Del/2021 : Asstt. Year : 2017-18 ITA No. 1824/Del/2021 : Asstt. Year : 2018-19 OPG Securities Pvt. Ltd., Vs DCIT, 1st Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110002 New Delhi-110055 (APPELLANT) (RESPONDENT) PAN No…