Commissioner of Income Tax v. Lahsa Construction Pvt. Ltd.

R.S. Bedi

The appeals are allowed but in the circumstances with no order as to costs

…. The decision of this Court in Commissioner of Income Tax v. Puneet Sabharwal (2011) 338 ITR 485 (Del) is an authority to the above legal position. Another decision which holds likewise is Commissioner of Income Tax v. Lahsa Construction Pvt. Ltd. (2013) 357 ITR 671 (Del). In other words, the report of the DVO cannot form the sole basis to sustain addition under Section 69B of the Act. It can at best corroborate the other material that the Revenue may have for sustaining such addition. 10. In the facts of the present case it is plain that the seized document, which raised the suspicion of the Revenue…

R.S. Bedi

The appeals are allowed but in the circumstances with no order as to costs

…. The decision of this Court in Commissioner of Income Tax v. Puneet Sabharwal (2011) 338 ITR 485 (Del) is an authority to the above legal position. Another decision which holds likewise is Commissioner of Income Tax v. Lahsa Construction Pvt. Ltd. (2013) 357 ITR 671 (Del). In other words, the report of the DVO cannot form the sole basis to sustain addition under Section 69B of the Act. It can at best corroborate the other material that the Revenue may have for sustaining such addition. 10. In the facts of the present case it is plain that the seized document, which raised the suspicion of the Revenue…

M.S. Bedi vs. The Asst. Commissioner of Income Tax-VI

The appeals are allowed but in the circumstances with no order as to costs

…. The decision of this Court in Commissioner of Income Tax v. Puneet Sabharwal (2011) 338 ITR 485 (Del) is an authority to the above legal position. Another decision which holds likewise is Commissioner of Income Tax v. Lahsa Construction Pvt. Ltd. (2013) 357 ITR 671 (Del). In other words, the report of the DVO cannot form the sole basis to sustain addition under Section 69B of the Act. It can at best corroborate the other material that the Revenue may have for sustaining such addition. 10. In the facts of the present case it is plain that the seized document, which raised the suspicion of the Revenue…

H.S. Bedi vs. The Asst. Commissioner of Income Tax-VI

The appeals are allowed but in the circumstances with no order as to costs

…. The decision of this Court in Commissioner of Income Tax v. Puneet Sabharwal (2011) 338 ITR 485 (Del) is an authority to the above legal position. Another decision which holds likewise is Commissioner of Income Tax v. Lahsa Construction Pvt. Ltd. (2013) 357 ITR 671 (Del). In other words, the report of the DVO cannot form the sole basis to sustain addition under Section 69B of the Act. It can at best corroborate the other material that the Revenue may have for sustaining such addition. 10. In the facts of the present case it is plain that the seized document, which raised the suspicion of the Revenue…

R.S. Bedi vs. The Asst. Commissioner of Income Tax-VI

The appeals are allowed but in the circumstances with no order as to costs

…. The decision of this Court in Commissioner of Income Tax v. Puneet Sabharwal (2011) 338 ITR 485 (Del) is an authority to the above legal position. Another decision which holds likewise is Commissioner of Income Tax v. Lahsa Construction Pvt. Ltd. (2013) 357 ITR 671 (Del). In other words, the report of the DVO cannot form the sole basis to sustain addition under Section 69B of the Act. It can at best corroborate the other material that the Revenue may have for sustaining such addition. 10. In the facts of the present case it is plain that the seized document, which raised the suspicion of the Revenue…

Commissioner of Income Tax vs. Nishi Mehra

…s reported as CIT v. Abhinav Kumar Mittal, (2013) 351 ITR 20, CIT v. Naveen Gera, (2010) 328 ITR 516 and CIT v. Bajrang Lal Bansal, (2011) 335 ITR 572. Reliance was also placed upon the Division Bench ruling in CIT v. Lahsa Constructions (P) Ltd. (2013) 357 ITR 671 to say that DVO’s report could not be the sole basis for addition and that there has to be some further material on record. To the same effect, CIT v. S.K. 2015:DHC:1595-DB ITA 120-125/2000 Page 6 Construction Company, (2008) 167 Taxman 171 was also relied upon. Decisions of other High Courts too were relied upon for this propositi…

Commissioner of Income Tax vs. Nishi Mehra

…s reported as CIT v. Abhinav Kumar Mittal, (2013) 351 ITR 20, CIT v. Naveen Gera, (2010) 328 ITR 516 and CIT v. Bajrang Lal Bansal, (2011) 335 ITR 572. Reliance was also placed upon the Division Bench ruling in CIT v. Lahsa Constructions (P) Ltd. (2013) 357 ITR 671 to say that DVO’s report could not be the sole basis for addition and that there has to be some further material on record. To the same effect, CIT v. S.K. 2015:DHC:1595-DB ITA 120-125/2000 Page 6 Construction Company, (2008) 167 Taxman 171 was also relied upon. Decisions of other High Courts too were relied upon for this propositi…