CIT vs. Arpit Land (P) Ltd., 393 ITR 276 (Bom) (iii). Canyon Financial Services Ltd. v. ITO

399 ITR 262High Court2017#4048 most cited
29

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2025.

Sections most often in play

Section 131Section 132Section 143(3)Section 153ASection 153C

Issues it is cited on

section 245csettlement applicationsection 153(3)section 245d(4)scheme of arrangementsection 245dsection 153c(1)income tax settlement commissionfull and true disclosuresection 271aaasection 144bademerger

Judgments citing CIT vs. Arpit Land (P) Ltd., 393 ITR 276 (Bom) (iii). Canyon Financial Services Ltd. v. ITO

ACIT, Central Circle-2, Gurgaon vs. Akansha Fashion, New Delhi

In the result, appeals are dismissed

ITA 8507/DEL/2019[2013-14]Status: DisposedITAT Delhi19 May 2025AY 2013-14

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

Section 153ASection 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘A’ NEW DELHI BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA Nos.8506, 8507, 8508, 8509 & 8510/Del/2019 Assessment Years: 2012-13 to 2016-17 Vs. Akansha Fashion, ACIT, Central Circle-2, S-34, Okhla Industrial Area, Gurgaon Phase-2, New Delhi PAN: AATFA7939H (Appellant) (Respondent) With C.O. Nos. 12, 13, 14, 15 & 16/Del/2020 [In Re: ITA Nos.8506, 8507, 8508, 8509 & 8510/Del/2019] Assessment Years: 2012-13 to 2016-17 Akansha Fashion, Vs. ACIT, S-34, Okhla Industrial Area, Central Circle-2, Phase-2, Gurgaon New De…

Dharmenbhai Mahendrabhai Sutaria, HUF, Ahmedabad vs. ACIT, Central Circle-1(2), Ahmedabad

In the result appeal of the assessee is hereby allowed

ITA 253/AHD/2022[2011-12]Status: DisposedITAT Ahmedabad10 Apr 2024AY 2011-12

Bench: Shri Waseem Ahmed & Shri Siddhartha Nautiyalasstt. Sr.No.

For Appellant: Ms Nupur Shah, A.RFor Respondent: Shri Ashok Kumar Suthar, Sr.DR
Section 132Section 153ASection 271(1)Section 271(1)(c)

…hed person showing reference to certain entries relatable to a third person, the said documents/loose paper by itself would not tantamount to be belonging to the third person. Similar view has been expressed in the case of Renu Constructions Pvt. Ltd. (Delhi) 399 ITR 262 (Del.) and Kamleshbhai Dharamshibhai Patel 263 CTR 362 (Guj). The co-ordinate bench Tribunal in Shailesh S Patel vs. ITO (2018) 97 taxmann.com 570 (Ahmedabad Trib.) has also reiterated the aforesaid pre-requisite for formation of 'satisfaction' for the purposes of Section 153C of the Act. No averment is found from the case records that the docume…

Dharmenbhai Mahendrabhai Sutaria, Ahmedabad vs. ACIT, Central Circle-1(2), Ahmedabad

In the result appeal of the assessee is hereby allowed

ITA 252/AHD/2022[2011-12]Status: DisposedITAT Ahmedabad10 Apr 2024AY 2011-12

Bench: Shri Waseem Ahmed & Shri Siddhartha Nautiyalasstt. Sr.No.

For Appellant: Ms Nupur Shah, A.RFor Respondent: Shri Ashok Kumar Suthar, Sr.DR
Section 132Section 153ASection 271(1)Section 271(1)(c)

…hed person showing reference to certain entries relatable to a third person, the said documents/loose paper by itself would not tantamount to be belonging to the third person. Similar view has been expressed in the case of Renu Constructions Pvt. Ltd. (Delhi) 399 ITR 262 (Del.) and Kamleshbhai Dharamshibhai Patel 263 CTR 362 (Guj). The co-ordinate bench Tribunal in Shailesh S Patel vs. ITO (2018) 97 taxmann.com 570 (Ahmedabad Trib.) has also reiterated the aforesaid pre-requisite for formation of 'satisfaction' for the purposes of Section 153C of the Act. No averment is found from the case records that the docume…

Dharmenbhai Mahendrabhai Sutaria, Ahmedabad vs. ACIT, Central Circle-1(2), Ahmedabad

In the result appeal of the assessee is hereby allowed

ITA 251/AHD/2022[2009-10]Status: DisposedITAT Ahmedabad10 Apr 2024AY 2009-10

Bench: Shri Waseem Ahmed & Shri Siddhartha Nautiyalasstt. Sr.No.

For Appellant: Ms Nupur Shah, A.RFor Respondent: Shri Ashok Kumar Suthar, Sr.DR
Section 132Section 153ASection 271(1)Section 271(1)(c)

…hed person showing reference to certain entries relatable to a third person, the said documents/loose paper by itself would not tantamount to be belonging to the third person. Similar view has been expressed in the case of Renu Constructions Pvt. Ltd. (Delhi) 399 ITR 262 (Del.) and Kamleshbhai Dharamshibhai Patel 263 CTR 362 (Guj). The co-ordinate bench Tribunal in Shailesh S Patel vs. ITO (2018) 97 taxmann.com 570 (Ahmedabad Trib.) has also reiterated the aforesaid pre-requisite for formation of 'satisfaction' for the purposes of Section 153C of the Act. No averment is found from the case records that the docume…

ACIT, Central Circle-II, Gurgaon vs. Sanjay Jindal, Delhi

In the result, appeals are dismissed

ITA 8516/DEL/2019[2016-17]Status: DisposedITAT Delhi21 Dec 2023AY 2016-17

Bench: Shri Saktijit Dey, Vice- & Shri M. Balaganesh

Section 153ASection 153C

…uch contention, he relied upon the following decisions: 1. Pr. CIT Vs. M/s. Dreamcity Buildwell Pvt. Ltd. (2019) 417 ITR 617 (Del) 2. Pr. CIT Vs. Sarwar Agency Pvt. Ltd. (2017) 397 ITR 400 (Del.) 3. CIT & Ors. Vs. Renu Construction Pvt. ltd. & Ors. (2017) 399 ITR 262 (Del). 9 | P a g e ITA Nos.8511 to 8516 /Del/2019 & C.O. Nos.17 to 22/Del/2020 AY: 2011-12 to 2016-17 4. Orient Craft Ltd. Vs. DCIT, ITA Nos.3310/2019 and 5037/2019, dated 24.09.2021 for AY 2013-14 (Del) 5. Orient Craft Ltd. Vs. DCIT, ITA Nos. 3311/2019 and 5038/2019, dated 24.09.2021 for AY 2014-15 (Del.) 6. Orient Craft Ltd. Vs. DCIT, ITA N…

ACIT, Central Circle-II, Gurgaon vs. Sanjay Jindal, Delhi

In the result, appeals are dismissed

ITA 8515/DEL/2019[2015-16]Status: DisposedITAT Delhi14 Dec 2023AY 2015-16

Bench: Shri Saktijit Dey, Vice- & Shri M. Balaganesh

Section 153ASection 153C

…uch contention, he relied upon the following decisions: 1. Pr. CIT Vs. M/s. Dreamcity Buildwell Pvt. Ltd. (2019) 417 ITR 617 (Del) 2. Pr. CIT Vs. Sarwar Agency Pvt. Ltd. (2017) 397 ITR 400 (Del.) 3. CIT & Ors. Vs. Renu Construction Pvt. ltd. & Ors. (2017) 399 ITR 262 (Del). 9 | P a g e ITA Nos.8511 to 8516 /Del/2019 & C.O. Nos.17 to 22/Del/2020 AY: 2011-12 to 2016-17 4. Orient Craft Ltd. Vs. DCIT, ITA Nos.3310/2019 and 5037/2019, dated 24.09.2021 for AY 2013-14 (Del) 5. Orient Craft Ltd. Vs. DCIT, ITA Nos. 3311/2019 and 5038/2019, dated 24.09.2021 for AY 2014-15 (Del.) 6. Orient Craft Ltd. Vs. DCIT, ITA N…

ACIT, Central Circle-II, Gurgaon vs. Sanjay Jindal, Delhi

In the result, appeals are dismissed

ITA 8514/DEL/2019[2014-15]Status: DisposedITAT Delhi14 Dec 2023AY 2014-15

Bench: Shri Saktijit Dey, Vice- & Shri M. Balaganesh

Section 153ASection 153C

…uch contention, he relied upon the following decisions: 1. Pr. CIT Vs. M/s. Dreamcity Buildwell Pvt. Ltd. (2019) 417 ITR 617 (Del) 2. Pr. CIT Vs. Sarwar Agency Pvt. Ltd. (2017) 397 ITR 400 (Del.) 3. CIT & Ors. Vs. Renu Construction Pvt. ltd. & Ors. (2017) 399 ITR 262 (Del). 9 | P a g e ITA Nos.8511 to 8516 /Del/2019 & C.O. Nos.17 to 22/Del/2020 AY: 2011-12 to 2016-17 4. Orient Craft Ltd. Vs. DCIT, ITA Nos.3310/2019 and 5037/2019, dated 24.09.2021 for AY 2013-14 (Del) 5. Orient Craft Ltd. Vs. DCIT, ITA Nos. 3311/2019 and 5038/2019, dated 24.09.2021 for AY 2014-15 (Del.) 6. Orient Craft Ltd. Vs. DCIT, ITA N…

ACIT, Central Circle-II, Gurgaon vs. Sanjay Jindal, Delhi

In the result, appeals are dismissed

ITA 8513/DEL/2019[2013-14]Status: DisposedITAT Delhi14 Dec 2023AY 2013-14

Bench: Shri Saktijit Dey, Vice- & Shri M. Balaganesh

Section 153ASection 153C

…uch contention, he relied upon the following decisions: 1. Pr. CIT Vs. M/s. Dreamcity Buildwell Pvt. Ltd. (2019) 417 ITR 617 (Del) 2. Pr. CIT Vs. Sarwar Agency Pvt. Ltd. (2017) 397 ITR 400 (Del.) 3. CIT & Ors. Vs. Renu Construction Pvt. ltd. & Ors. (2017) 399 ITR 262 (Del). 9 | P a g e ITA Nos.8511 to 8516 /Del/2019 & C.O. Nos.17 to 22/Del/2020 AY: 2011-12 to 2016-17 4. Orient Craft Ltd. Vs. DCIT, ITA Nos.3310/2019 and 5037/2019, dated 24.09.2021 for AY 2013-14 (Del) 5. Orient Craft Ltd. Vs. DCIT, ITA Nos. 3311/2019 and 5038/2019, dated 24.09.2021 for AY 2014-15 (Del.) 6. Orient Craft Ltd. Vs. DCIT, ITA N…

ACIT, Central Circle-II, Gurgaon vs. Sanjay Jindal, Delhi

In the result, appeals are dismissed

ITA 8512/DEL/2019[2012-13]Status: DisposedITAT Delhi14 Dec 2023AY 2012-13

Bench: Shri Saktijit Dey, Vice- & Shri M. Balaganesh

Section 153ASection 153C

…uch contention, he relied upon the following decisions: 1. Pr. CIT Vs. M/s. Dreamcity Buildwell Pvt. Ltd. (2019) 417 ITR 617 (Del) 2. Pr. CIT Vs. Sarwar Agency Pvt. Ltd. (2017) 397 ITR 400 (Del.) 3. CIT & Ors. Vs. Renu Construction Pvt. ltd. & Ors. (2017) 399 ITR 262 (Del). 9 | P a g e ITA Nos.8511 to 8516 /Del/2019 & C.O. Nos.17 to 22/Del/2020 AY: 2011-12 to 2016-17 4. Orient Craft Ltd. Vs. DCIT, ITA Nos.3310/2019 and 5037/2019, dated 24.09.2021 for AY 2013-14 (Del) 5. Orient Craft Ltd. Vs. DCIT, ITA Nos. 3311/2019 and 5038/2019, dated 24.09.2021 for AY 2014-15 (Del.) 6. Orient Craft Ltd. Vs. DCIT, ITA N…

ACIT, Central Circle-II, Gurgaon vs. Sanjay Jindal, Delhi

In the result, appeals are dismissed

ITA 8511/DEL/2019[2011-12]Status: DisposedITAT Delhi14 Dec 2023AY 2011-12

Bench: Shri Saktijit Dey, Vice- & Shri M. Balaganesh

Section 153ASection 153C

…uch contention, he relied upon the following decisions: 1. Pr. CIT Vs. M/s. Dreamcity Buildwell Pvt. Ltd. (2019) 417 ITR 617 (Del) 2. Pr. CIT Vs. Sarwar Agency Pvt. Ltd. (2017) 397 ITR 400 (Del.) 3. CIT & Ors. Vs. Renu Construction Pvt. ltd. & Ors. (2017) 399 ITR 262 (Del). 9 | P a g e ITA Nos.8511 to 8516 /Del/2019 & C.O. Nos.17 to 22/Del/2020 AY: 2011-12 to 2016-17 4. Orient Craft Ltd. Vs. DCIT, ITA Nos.3310/2019 and 5037/2019, dated 24.09.2021 for AY 2013-14 (Del) 5. Orient Craft Ltd. Vs. DCIT, ITA Nos. 3311/2019 and 5038/2019, dated 24.09.2021 for AY 2014-15 (Del.) 6. Orient Craft Ltd. Vs. DCIT, ITA N…

M/S. Impact Forging, Rajkot vs. The Deputy Commissioner of Income Tax, Central Circle-1, Rajkot

In the result, the appeal of the assessee is partly allowed

ITA 311/RJT/2018[2015-16]Status: DisposedITAT Rajkot08 Nov 2023AY 2015-16

Bench: Shri Waseem Ahmed & Ms Madhumita Royआयकरअपीलसं./Ita Nos.307 To 311/Rjt/2018 निर्धररवरध/Asstt. Years: (2011-2012 To 2015-16) M/S. Impact Forging, D.C.I.T, 6, Mani Nagar, Vs. Central Circle-1, Near Popullar Roller, Rajkot. Mavdi Plot, Rajkot. Pan: Aadfi1340Q

For Appellant: Shri P.C Yadav, A.RFor Respondent: Shri Shramdeep Sinha, Sr.D.R
Section 153DSection 254Section 271(1)(c)Section 274

…hed person showing reference to certain entries relatable to a third person, the said documents/loose paper by itself would not tantamount to be belonging to the third person. Similar view has been expressed in the case of Renu Constructions Pvt. Ltd. (Delhi) 399 ITR 262 (Del.) and Kamleshbhai Dharamshibhai Patel 263 CTR 362 (Guj). The co-ordinate bench Tribunal in Shailesh S Patel vs. ITO (2018) 97 taxmann.com 570 (Ahmedabad Trib.) has also reiterated the aforesaid pre-requisite for formation of ‘satisfaction’ for the purposes of Section 153C of the Act. No averment is found from the case records that the docume…

M/S. Impact Forging, Rajkot vs. The Deputy Commissioner of Income Tax, Central Circle-1, Rajkot

In the result, the appeal of the assessee is partly allowed

ITA 310/RJT/2018[2014-15]Status: DisposedITAT Rajkot08 Nov 2023AY 2014-15

Bench: Shri Waseem Ahmed & Ms Madhumita Royआयकरअपीलसं./Ita Nos.307 To 311/Rjt/2018 निर्धररवरध/Asstt. Years: (2011-2012 To 2015-16) M/S. Impact Forging, D.C.I.T, 6, Mani Nagar, Vs. Central Circle-1, Near Popullar Roller, Rajkot. Mavdi Plot, Rajkot. Pan: Aadfi1340Q

For Appellant: Shri P.C Yadav, A.RFor Respondent: Shri Shramdeep Sinha, Sr.D.R
Section 153DSection 254Section 271(1)(c)Section 274

…hed person showing reference to certain entries relatable to a third person, the said documents/loose paper by itself would not tantamount to be belonging to the third person. Similar view has been expressed in the case of Renu Constructions Pvt. Ltd. (Delhi) 399 ITR 262 (Del.) and Kamleshbhai Dharamshibhai Patel 263 CTR 362 (Guj). The co-ordinate bench Tribunal in Shailesh S Patel vs. ITO (2018) 97 taxmann.com 570 (Ahmedabad Trib.) has also reiterated the aforesaid pre-requisite for formation of ‘satisfaction’ for the purposes of Section 153C of the Act. No averment is found from the case records that the docume…

M/S. Impact Forging, Rajkot vs. The Deputy Commissioner of Income Tax, Central Circle-1, Rajkot

In the result, the appeal of the assessee is partly allowed

ITA 309/RJT/2018[2013-14]Status: DisposedITAT Rajkot08 Nov 2023AY 2013-14

Bench: Shri Waseem Ahmed & Ms Madhumita Royआयकरअपीलसं./Ita Nos.307 To 311/Rjt/2018 निर्धररवरध/Asstt. Years: (2011-2012 To 2015-16) M/S. Impact Forging, D.C.I.T, 6, Mani Nagar, Vs. Central Circle-1, Near Popullar Roller, Rajkot. Mavdi Plot, Rajkot. Pan: Aadfi1340Q

For Appellant: Shri P.C Yadav, A.RFor Respondent: Shri Shramdeep Sinha, Sr.D.R
Section 153DSection 254Section 271(1)(c)Section 274

…hed person showing reference to certain entries relatable to a third person, the said documents/loose paper by itself would not tantamount to be belonging to the third person. Similar view has been expressed in the case of Renu Constructions Pvt. Ltd. (Delhi) 399 ITR 262 (Del.) and Kamleshbhai Dharamshibhai Patel 263 CTR 362 (Guj). The co-ordinate bench Tribunal in Shailesh S Patel vs. ITO (2018) 97 taxmann.com 570 (Ahmedabad Trib.) has also reiterated the aforesaid pre-requisite for formation of ‘satisfaction’ for the purposes of Section 153C of the Act. No averment is found from the case records that the docume…

M/S. Impact Forging, Rajkot vs. The Deputy Commissioner of Income Tax, Central Circle-1, Rajkot

In the result, the appeal of the assessee is partly allowed

ITA 308/RJT/2018[2012-13]Status: DisposedITAT Rajkot08 Nov 2023AY 2012-13

Bench: Shri Waseem Ahmed & Ms Madhumita Royआयकरअपीलसं./Ita Nos.307 To 311/Rjt/2018 निर्धररवरध/Asstt. Years: (2011-2012 To 2015-16) M/S. Impact Forging, D.C.I.T, 6, Mani Nagar, Vs. Central Circle-1, Near Popullar Roller, Rajkot. Mavdi Plot, Rajkot. Pan: Aadfi1340Q

For Appellant: Shri P.C Yadav, A.RFor Respondent: Shri Shramdeep Sinha, Sr.D.R
Section 153DSection 254Section 271(1)(c)Section 274

…hed person showing reference to certain entries relatable to a third person, the said documents/loose paper by itself would not tantamount to be belonging to the third person. Similar view has been expressed in the case of Renu Constructions Pvt. Ltd. (Delhi) 399 ITR 262 (Del.) and Kamleshbhai Dharamshibhai Patel 263 CTR 362 (Guj). The co-ordinate bench Tribunal in Shailesh S Patel vs. ITO (2018) 97 taxmann.com 570 (Ahmedabad Trib.) has also reiterated the aforesaid pre-requisite for formation of ‘satisfaction’ for the purposes of Section 153C of the Act. No averment is found from the case records that the docume…

M/S. Impact Forging, Rajkot vs. The Deputy Commissioner of Income Tax, Central Circle-1, Rajkot

In the result, the appeal of the assessee is partly allowed

ITA 307/RJT/2018[2011-12]Status: DisposedITAT Rajkot08 Nov 2023AY 2011-12

Bench: Shri Waseem Ahmed & Ms Madhumita Royआयकरअपीलसं./Ita Nos.307 To 311/Rjt/2018 निर्धररवरध/Asstt. Years: (2011-2012 To 2015-16) M/S. Impact Forging, D.C.I.T, 6, Mani Nagar, Vs. Central Circle-1, Near Popullar Roller, Rajkot. Mavdi Plot, Rajkot. Pan: Aadfi1340Q

For Appellant: Shri P.C Yadav, A.RFor Respondent: Shri Shramdeep Sinha, Sr.D.R
Section 153DSection 254Section 271(1)(c)Section 274

…hed person showing reference to certain entries relatable to a third person, the said documents/loose paper by itself would not tantamount to be belonging to the third person. Similar view has been expressed in the case of Renu Constructions Pvt. Ltd. (Delhi) 399 ITR 262 (Del.) and Kamleshbhai Dharamshibhai Patel 263 CTR 362 (Guj). The co-ordinate bench Tribunal in Shailesh S Patel vs. ITO (2018) 97 taxmann.com 570 (Ahmedabad Trib.) has also reiterated the aforesaid pre-requisite for formation of ‘satisfaction’ for the purposes of Section 153C of the Act. No averment is found from the case records that the docume…

DCIT Circle-I(Ltu), New Delhi vs. Dalmia Bharat Sugar and Industries Ltd., New Delhi

Accordingly we dispose of the matters for AY 2007-08 to 2011-12 for the same reasons as under :- i. Thus, For AY 2007-08, Ground no 1 & 2 of the appeal of the ld AO are dismissed

ITA 5406/DEL/2019[2011-12]Status: DisposedITAT Delhi13 Sept 2021AY 2011-12

Bench: Shri Sudhanshu Srivastava & Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Ms. Nidhi Srivatava, CIT DR
Section 153CSection 245

…s private limited versus ACIT (2014) 367 ITR 112 (Del), PepsiCo India Holdings private limited versus ACIT (2015) 370 ITR 295, principal Commissioner of income tax versus Index Security private limited 304 CTR 67, CIT versus Renu constructions private limited 399 ITR 262 43. he further submitted that in the instant case the AO of the assessee has made certain reference in the satisfaction note with respect to certain correspondences over and above the satisfaction note dated 27 three 2014 but has not independently verified the impugned pen drive to arrive at an independent satisfaction that it belongs to the asse…

DCIT Circle-I(Ltu), New Delhi vs. Dalmia Bharat Sugar and Industries Ltd., New Delhi

Accordingly we dispose of the matters for AY 2007-08 to 2011-12 for the same reasons as under :- i. Thus, For AY 2007-08, Ground no 1 & 2 of the appeal of the ld AO are dismissed

ITA 5405/DEL/2019[2010-11]Status: DisposedITAT Delhi13 Sept 2021AY 2010-11

Bench: Shri Sudhanshu Srivastava & Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Ms. Nidhi Srivatava, CIT DR
Section 153CSection 245

…s private limited versus ACIT (2014) 367 ITR 112 (Del), PepsiCo India Holdings private limited versus ACIT (2015) 370 ITR 295, principal Commissioner of income tax versus Index Security private limited 304 CTR 67, CIT versus Renu constructions private limited 399 ITR 262 43. he further submitted that in the instant case the AO of the assessee has made certain reference in the satisfaction note with respect to certain correspondences over and above the satisfaction note dated 27 three 2014 but has not independently verified the impugned pen drive to arrive at an independent satisfaction that it belongs to the asse…

DCIT Circle-I(Ltu), New Delhi vs. Dalmia Bharat Sugar and Industries Ltd., New Delhi

Accordingly we dispose of the matters for AY 2007-08 to 2011-12 for the same reasons as under :- i. Thus, For AY 2007-08, Ground no 1 & 2 of the appeal of the ld AO are dismissed

ITA 5404/DEL/2019[2009-10]Status: DisposedITAT Delhi13 Sept 2021AY 2009-10

Bench: Shri Sudhanshu Srivastava & Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Ms. Nidhi Srivatava, CIT DR
Section 153CSection 245

…s private limited versus ACIT (2014) 367 ITR 112 (Del), PepsiCo India Holdings private limited versus ACIT (2015) 370 ITR 295, principal Commissioner of income tax versus Index Security private limited 304 CTR 67, CIT versus Renu constructions private limited 399 ITR 262 43. he further submitted that in the instant case the AO of the assessee has made certain reference in the satisfaction note with respect to certain correspondences over and above the satisfaction note dated 27 three 2014 but has not independently verified the impugned pen drive to arrive at an independent satisfaction that it belongs to the asse…

DCIT Circle-I(Ltu), New Delhi vs. Dalmia Bharat Sugar and Industries Ltd., New Delhi

Accordingly we dispose of the matters for AY 2007-08 to 2011-12 for the same reasons as under :- i. Thus, For AY 2007-08, Ground no 1 & 2 of the appeal of the ld AO are dismissed

ITA 5403/DEL/2019[2008-09]Status: DisposedITAT Delhi13 Sept 2021AY 2008-09

Bench: Shri Sudhanshu Srivastava & Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Ms. Nidhi Srivatava, CIT DR
Section 153CSection 245

…s private limited versus ACIT (2014) 367 ITR 112 (Del), PepsiCo India Holdings private limited versus ACIT (2015) 370 ITR 295, principal Commissioner of income tax versus Index Security private limited 304 CTR 67, CIT versus Renu constructions private limited 399 ITR 262 43. he further submitted that in the instant case the AO of the assessee has made certain reference in the satisfaction note with respect to certain correspondences over and above the satisfaction note dated 27 three 2014 but has not independently verified the impugned pen drive to arrive at an independent satisfaction that it belongs to the asse…

DCIT Circle-1 Ltu, New Delhi vs. Dalmia Bharat Sugar & Industries Ltd, New Delhi

Accordingly we dispose of the matters for AY 2007-08 to 2011-12 for the same reasons as under :- i. Thus, For AY 2007-08, Ground no 1 & 2 of the appeal of the ld AO are dismissed

ITA 5402/DEL/2019[2007-08]Status: DisposedITAT Delhi13 Sept 2021AY 2007-08

Bench: Shri Sudhanshu Srivastava & Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Ms. Nidhi Srivatava, CIT DR
Section 153CSection 245

…s private limited versus ACIT (2014) 367 ITR 112 (Del), PepsiCo India Holdings private limited versus ACIT (2015) 370 ITR 295, principal Commissioner of income tax versus Index Security private limited 304 CTR 67, CIT versus Renu constructions private limited 399 ITR 262 43. he further submitted that in the instant case the AO of the assessee has made certain reference in the satisfaction note with respect to certain correspondences over and above the satisfaction note dated 27 three 2014 but has not independently verified the impugned pen drive to arrive at an independent satisfaction that it belongs to the asse…

CIT vs. Arpit Land (P) Ltd., 393 ITR 276 (Bom) (iii). Canyon Financial Services Ltd. v. ITO (399 ITR 262) — Cited in 29 Judgments | BharatTax