Deputy Commissioner of Income Tax, Circle 2(1), Raipur vs. Bagadiya Brothers Private Limited, Raipur
Accordingly the appeals filed by the revenue for A.Y.2010-11 & 2011-12 are dismissed and the cross-objection/Additional cross-objections filed by the assessee for A.Y.2010-11 & 2011-12 are allowed ...
ITA 224/RPR/2019[2010-11]Status: DisposedITAT Raipur31 Oct 2022AY 2010-11
Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं. / Ita Nos. 223 & 224/Rpr/2019 Co Nos.27 & 28/Rpr/2019 "नधा"रण वष" / Assessment Years : 2009-10 & 2010-11 The Deputy Commissioner Of Income Tax-2(1), Raipur (C.G.) .......अपीलाथ" / Appellant बनाम / V/S. M/S. Bagadiya Brothers Pvt. Ltd. Bagadiya Mansion, Jawahar Nagar, Raipur (C.G.) Pan : Aabcb8934G ……""यथ" / Respondent आयकर अपील सं. / Ita No. 75/Rpr/2020 Co No. 02/Rpr/2020 "नधा"रण वष" / Assessment Year : 2011-12 The Deputy Commissioner Of Income Tax-2(1), Raipur (C.G.) .......अपीलाथ" / Appellant बनाम / V/S. M/S. Bagadiya Brothers Pvt. Ltd. Bagadiya Mansion, Jawahar Nagar, Raipur (C.G.) Pan : Aabcb8934G ……""यथ" / Respondent
For Appellant: Dr. Rakesh Gupta, AdvocateFor Respondent: Shri Debashish Lahiri, CIT-DR
Section 143(2)Section 147Section 151
…el & Co. v/s. Dy. Commissioner of Income tax, 346 ITR 0207 (Guj), Income Tax Officer v/s. Selected Dalurb and Coal Co. (P). Ltd., 217 ITR 0597 (SC), Rattan Gupta v/s. Union of India, 234 ITR 220 (Del), AGR Investment Ltd. vs. Addl. Commissioner of Income Tax, 333 ITR 97 (Del), Raymond Wollen Mills Ltd. v/s. Income Tax Officer, (1999) 236 ITR 34 (SC), and ACIT v/s. Rajesh Jhaveri Stock Brokers (P) Ltd., (2007) 291 ITR 500 (SC), cited by learned Counsel for the revenue, bear on me aspect of sufficiency or otherwise of the material used for formation of belief. These judgments make it clear that what can be submitte…
