Commissioner of Income Tax v. Navodaya Castles Pvt. Ltd.

367 ITR 306High Court2014#417 most cited

What is Commissioner of Income Tax v. Navodaya Castles Pvt. Ltd. authority for?

For an addition under Section 68 relating to share application money or unsecured loans, the Assessing Officer must conduct proper inquiries and rebut the evidence provided by the assessee regarding identity, genuineness, and creditworthiness; additions cannot be sustained merely on suspicion or without investigation if the assessee has discharged its initial onus.

216

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2015 to 2026.

Also referred to as

Navodaya Castles · Commissioner of Income Tax v. Navodaya Castles · Section 68 · Section 131 · Section 133(6) · Section 143(3) · share application money · unexplained cash credit · genuineness of transaction · creditworthiness of investors · onus of proof · Assessing Officer enquiries

Also reported as

226 Taxmann 190

Sections most often in play

Section 1961Section 68Section 143(3)Section 131Section 14ASection 142(1)Section 133(6)Section 133(6) of the Income-tax Act
Read the full judgment

Issues it is cited on

paper companyshare application moneygenuineness of the transactionsection 133(6)unexplained cash creditsection 68previous yearsection 143(2)companypersontotal incomedocument

Judgments citing Commissioner of Income Tax v. Navodaya Castles Pvt. Ltd.

ACIT, Central Circle-15, New Delhi vs. Sunstar Infra Developers Pvt. Ltd., New Delhi

In the result, all the Cross Objections filed by the assessees are allowed and all the appeals filed by the Revenue are dismissed

ITA 816/DEL/2018[2012-13]Status: DisposedITAT Delhi27 Nov 2020AY 2012-13

Bench: Shri R.K. Panda & Ms Suchitra Kamble

Section 132Section 143(3)Section 154

…s bogus and, thus, amount received from said transactions was to be added to assesee's taxable income under section 68 of the I.T. Act. 31. Referring to the decision of the Hon'ble Delhi High Court in the case of CIT vs. Navodaya Castle Pvt. Ltd. reported in 367 ITR 306, she submitted that the Hon'ble High Court remitted the matter back to the Tribunal for fresh adjudication since the assessee was unable to produce the directors and the principal officers of the six shareholder companies and also that as per the information and details collected by the Assessing Officer from the concerned bank, the Assessing Off…

ACIT, Central Circle- 15, New Delhi vs. Competent Infoways Pvt. Ltd., New Delhi

In the result, all the Cross Objections filed by the assessees are allowed and all the appeals filed by the Revenue are dismissed

ITA 128/DEL/2018[2009-10]Status: DisposedITAT Delhi27 Nov 2020AY 2009-10

Bench: Shri R.K. Panda & Ms Suchitra Kamble

Section 132Section 143(3)Section 154

…s bogus and, thus, amount received from said transactions was to be added to assesee's taxable income under section 68 of the I.T. Act. 31. Referring to the decision of the Hon'ble Delhi High Court in the case of CIT vs. Navodaya Castle Pvt. Ltd. reported in 367 ITR 306, she submitted that the Hon'ble High Court remitted the matter back to the Tribunal for fresh adjudication since the assessee was unable to produce the directors and the principal officers of the six shareholder companies and also that as per the information and details collected by the Assessing Officer from the concerned bank, the Assessing Off…

ACIT, Central Circle- 15, New Delhi vs. Metbrass Plassim India Ltd., New Delhi

In the result, all the Cross Objections filed by the assessees are allowed and all the appeals filed by the Revenue are dismissed

ITA 124/DEL/2018[2010-11]Status: DisposedITAT Delhi27 Nov 2020AY 2010-11

Bench: Shri R.K. Panda & Ms Suchitra Kamble

Section 132Section 143(3)Section 154

…s bogus and, thus, amount received from said transactions was to be added to assesee's taxable income under section 68 of the I.T. Act. 31. Referring to the decision of the Hon'ble Delhi High Court in the case of CIT vs. Navodaya Castle Pvt. Ltd. reported in 367 ITR 306, she submitted that the Hon'ble High Court remitted the matter back to the Tribunal for fresh adjudication since the assessee was unable to produce the directors and the principal officers of the six shareholder companies and also that as per the information and details collected by the Assessing Officer from the concerned bank, the Assessing Off…

ACIT, Central Circle- 15, New Delhi vs. Hindustan Aqua Ltd., New Delhi

In the result, all the Cross Objections filed by the assessees are allowed and all the appeals filed by the Revenue are dismissed

ITA 122/DEL/2018[2009-10]Status: DisposedITAT Delhi27 Nov 2020AY 2009-10

Bench: Shri R.K. Panda & Ms Suchitra Kamble

Section 132Section 143(3)Section 154

…s bogus and, thus, amount received from said transactions was to be added to assesee's taxable income under section 68 of the I.T. Act. 31. Referring to the decision of the Hon'ble Delhi High Court in the case of CIT vs. Navodaya Castle Pvt. Ltd. reported in 367 ITR 306, she submitted that the Hon'ble High Court remitted the matter back to the Tribunal for fresh adjudication since the assessee was unable to produce the directors and the principal officers of the six shareholder companies and also that as per the information and details collected by the Assessing Officer from the concerned bank, the Assessing Off…

ACIT, Central Circle- 15, New Delhi vs. Fortune Industrial Resources Ltd., Delhi

In the result, all the Cross Objections filed by the assessees are allowed and all the appeals filed by the Revenue are dismissed

ITA 119/DEL/2018[2011-12]Status: DisposedITAT Delhi27 Nov 2020AY 2011-12

Bench: Shri R.K. Panda & Ms Suchitra Kamble

Section 132Section 143(3)Section 154

…s bogus and, thus, amount received from said transactions was to be added to assesee's taxable income under section 68 of the I.T. Act. 31. Referring to the decision of the Hon'ble Delhi High Court in the case of CIT vs. Navodaya Castle Pvt. Ltd. reported in 367 ITR 306, she submitted that the Hon'ble High Court remitted the matter back to the Tribunal for fresh adjudication since the assessee was unable to produce the directors and the principal officers of the six shareholder companies and also that as per the information and details collected by the Assessing Officer from the concerned bank, the Assessing Off…

ACIT, Central Circle- 15, New Delhi vs. Moon Beverages Ltd., New Delhi

In the result, all the Cross Objections filed by the assessees are allowed and all the appeals filed by the Revenue are dismissed

ITA 115/DEL/2018[2009-10]Status: DisposedITAT Delhi27 Nov 2020AY 2009-10

Bench: Shri R.K. Panda & Ms Suchitra Kamble

Section 132Section 143(3)Section 154

…s bogus and, thus, amount received from said transactions was to be added to assesee's taxable income under section 68 of the I.T. Act. 31. Referring to the decision of the Hon'ble Delhi High Court in the case of CIT vs. Navodaya Castle Pvt. Ltd. reported in 367 ITR 306, she submitted that the Hon'ble High Court remitted the matter back to the Tribunal for fresh adjudication since the assessee was unable to produce the directors and the principal officers of the six shareholder companies and also that as per the information and details collected by the Assessing Officer from the concerned bank, the Assessing Off…

ACIT, Central Circle- 15, New Delhi vs. Hal Offshore Ltd., New Delhi

In the result, all the Cross Objections filed by the assessees are allowed and all the appeals filed by the Revenue are dismissed

ITA 111/DEL/2018[2009-10]Status: DisposedITAT Delhi27 Nov 2020AY 2009-10

Bench: Shri R.K. Panda & Ms Suchitra Kamble

Section 132Section 143(3)Section 154

…s bogus and, thus, amount received from said transactions was to be added to assesee's taxable income under section 68 of the I.T. Act. 31. Referring to the decision of the Hon'ble Delhi High Court in the case of CIT vs. Navodaya Castle Pvt. Ltd. reported in 367 ITR 306, she submitted that the Hon'ble High Court remitted the matter back to the Tribunal for fresh adjudication since the assessee was unable to produce the directors and the principal officers of the six shareholder companies and also that as per the information and details collected by the Assessing Officer from the concerned bank, the Assessing Off…

The DCIT1(1), Indore vs. M/S. Avilable Finance Ltd., Indore

ITA 895/IND/2019[2014-15]Status: DisposedITAT Indore14 Oct 2020AY 2014-15

Bench: Hon’Ble Kul Bharat & Hon’Ble Manish Boradassessment Year 2010-11

Section 143(3)Section 147Section 153C

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE KUL BHARAT, JUDICIAL MEMBER AND HON’BLE MANISH BORAD, ACCOUNTANT MEMBER Assessment Year 2010-11 Deputy Commissioner of Income Tax 1(1), Indore : Revenue V/s M/s. Agrawal Transport Corporation Pvt. Ltd, Yashwant Niwas Road, Indore PAN : AAECA1502C : Appellant C.O.No.35/Ind/2019 Assessment Year 2010-11 M/s. Agrawal Transport Corporation Pvt. Ltd , Yashwant Niwas Road, Indore PAN : AAECA1502C : Appellant V/s Deputy Commissioner of Income Tax 1(1), Indore : Revenue Agrawal Transport Corporation…

Dy. CIT -1(1), Indore vs. M/S. Agrawal Transport Corporation (P) Ltd., Indore

ITA 651/IND/2019[2010-11]Status: DisposedITAT Indore14 Oct 2020AY 2010-11

Bench: Hon’Ble Kul Bharat & Hon’Ble Manish Boradassessment Year 2010-11

Section 143(3)Section 147Section 153C

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE KUL BHARAT, JUDICIAL MEMBER AND HON’BLE MANISH BORAD, ACCOUNTANT MEMBER Assessment Year 2010-11 Deputy Commissioner of Income Tax 1(1), Indore : Revenue V/s M/s. Agrawal Transport Corporation Pvt. Ltd, Yashwant Niwas Road, Indore PAN : AAECA1502C : Appellant C.O.No.35/Ind/2019 Assessment Year 2010-11 M/s. Agrawal Transport Corporation Pvt. Ltd , Yashwant Niwas Road, Indore PAN : AAECA1502C : Appellant V/s Deputy Commissioner of Income Tax 1(1), Indore : Revenue Agrawal Transport Corporation…

M/S Ad-Manum Finance Ltd., Indore vs. Thedcit 1(1), Indore

ITA 331/IND/2018[2009-10]Status: DisposedITAT Indore14 Oct 2020AY 2009-10

Bench: Hon’Ble Kul Bharat & Hon’Ble Manish Boradassessment Year 2010-11

Section 143(3)Section 147Section 153C

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE KUL BHARAT, JUDICIAL MEMBER AND HON’BLE MANISH BORAD, ACCOUNTANT MEMBER Assessment Year 2010-11 Deputy Commissioner of Income Tax 1(1), Indore : Revenue V/s M/s. Agrawal Transport Corporation Pvt. Ltd, Yashwant Niwas Road, Indore PAN : AAECA1502C : Appellant C.O.No.35/Ind/2019 Assessment Year 2010-11 M/s. Agrawal Transport Corporation Pvt. Ltd , Yashwant Niwas Road, Indore PAN : AAECA1502C : Appellant V/s Deputy Commissioner of Income Tax 1(1), Indore : Revenue Agrawal Transport Corporation…

I.T.O. - 25(2)(5), Mumbai vs. Smt. Leena Haresh Harde, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 6429/MUM/2017[2013-14]Status: DisposedITAT Mumbai20 Jul 2020AY 2013-14

Bench: Shri Shamim Yahya, Hon'Ble & Shri C.N. Prasad, Hon'Bleincome Tax Officer – 25(2)(5) V. Smt Leena Haresh Harde Room No. 506, C-10, 5Th Floor 502, 5Th Floor, Padmawati Palace Pratyakshakar Bhavan Nanda Patkar Road Bandra Kurla Complex Vile Parle (E), Mumbai – 400 057 Bandra (E), Mumbai - 400 051 Pan: Aaxph1737Q (Appellant) (Respondent) Assessee By : Shri Rushabh Mehta Department By : Shri Michael Jerald

For Appellant: Shri Rushabh MehtaFor Respondent: Shri Michael Jerald
Section 132Section 133(6)Section 145(3)Section 148Section 68

…utam Jain clearly shows that the transactions are only accommodation entries and therefore the Assessing Officer rightly treated them as unaccounted money of the assessee. Reliance was placed on the decisions in the case of CIT v. Navodaya Castles (P.) Ltd., [367 ITR 306 (Del)], PCIT v. Bikram Singh [399 ITR 407 (Del)] and PCIT v. NRA Iron & Steel (P.) Ltd., [103 taxmann.com 48 (SC)]. 6. Learned Counsel for the assessee submitted that during the assessment year under consideration assessee has obtained unsecured loans of ₹.36,40,000/-, ₹.1,17,00,000/- & ₹.2,13,60,000/- from M/s.Marine Gems Pvt. Ltd., M/s Parshwa…

ITO 14(3)(4), Mumbai vs. Nextgen Constructions P.Tld (Changed to M/S Aetius Construction P. Ltd Which Is Further Amalgamated With M/S Supergold Properties Pvt. Ltd), Mumbai

ITA 3593/MUM/2019[2011-12]Status: DisposedITAT Mumbai25 Jun 2020AY 2011-12

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Dr.P.Daniel-Ld.ARFor Respondent: Shri Rahul Raman-CIT- DR
Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 68

…were sourced by M/s MSPL by liquidating the investment in unquote shares. The said fact has already been noted by us in preceding para 3.8 of the order. 5.6 The Ld.CIT-DR cited the decision of Hon’ble High Court of Delhi in CIT V/s Navodaya Castles Pvt. Ltd. (367 ITR 306 25/08/2014). However, we find the same to be factually distinguishable since in that case, the assessment order specifically records that there were huge regular cash deposits and thereafter pay order / cheques were issued to the respondent assessee. The same is not the case here since Ld. AO Nextgen Construction Private Limited Assessment Year…

D. J. Stock Broking Private Limited, Ahmedabad vs. The Income Tax Officer, Ward-1(1)(4), Ahmedabad

ITA 313/AHD/2017[2012-13]Status: DisposedITAT Ahmedabad02 Mar 2020AY 2012-13

Bench: Shri Rajpal Yadav, Vice- & Shri T.S. Kapoor

For Appellant: Shri P.D. Shah, ARFor Respondent: Shri Vinod Tanwani, Sr.DR
Section 133(6)Section 143(2)Section 14ASection 68

…nation about the nature and source of such credit found in the books, or (d) the explanation 7 offered by the assessee is not, in the opinion of the Assessing Officer, satisfactory. The Hon’ble Delhi High Court in the case of CIT v. Novadaya Castles (P.) Ltd. 367 ITR 306 has considered a large number of decisions including the decision of Hon’ble Supreme Court in the case of CIT Vs. Durga Prasad [1971] 82 ITR 540 (SC). According to the Hon’ble Delhi High Court basically there are two sets of judgments. In one set of case, the assessee produced necessary documents/evidence to show and establish identity of the sha…

Nimbus (India) Ltd., New Delhi vs. DCIT, Central Circle, Noida

In the result, both the appeals filed by the assessee are partly allowed

ITA 930/DEL/2019[2014-15]Status: DisposedITAT Delhi10 Feb 2020AY 2014-15

Bench: Shri R.K. Panda & Shri K. Narasimha Chary

For Appellant: Dr. Rakesh Gupta, AdvocateFor Respondent: Smt. Parmita M. Biswas, CIT, DR
Section 132Section 153A

…ers Pvt. Ltd. (2019-TIQL-172-HC-DEL-IT); 3. ITO Vs Synergy Finlease Pvt. Ltd (ITA No.4778/Del/2013); 4. Prem Castings (P.) Ltd. Vs CIT[2017] 88 taxmann.com 189 (Allahabad); 5. CIT Vs MAF Academy (P.) Ltd (361 ITR 258); 6. CIT Vs Navodava Castle Pvt Ltd [2014] 367 ITR 306 (Del); 7. Konark Structural Engineering (P.) Ltd. Vs DCIT [2018] 96 taxmann.com 255 (SC); 8. Pratham Telecom India Pvt Ltd Vs DCIT (2018-TIOL-1983-HC-MUM-IT); 9. J J Development Pvt Ltd Vs CIT (2018-TIQL-395-SC-IT); 10. DRB Exports (P.) Ltd. Vs CIT [2018] 93 taxmann.com 490 (Calcutta); 11. CIT Vs Nipun Builders & Developers (P.) Ltd (30 taxmann.c…

Nimbus (India) Ltd., New Delhi vs. DCIT, Central Circle, Noida

In the result, both the appeals filed by the assessee are partly allowed

ITA 929/DEL/2019[2013-14]Status: DisposedITAT Delhi10 Feb 2020AY 2013-14

Bench: Shri R.K. Panda & Shri K. Narasimha Chary

For Appellant: Dr. Rakesh Gupta, AdvocateFor Respondent: Smt. Parmita M. Biswas, CIT, DR
Section 132Section 153A

…ers Pvt. Ltd. (2019-TIQL-172-HC-DEL-IT); 3. ITO Vs Synergy Finlease Pvt. Ltd (ITA No.4778/Del/2013); 4. Prem Castings (P.) Ltd. Vs CIT[2017] 88 taxmann.com 189 (Allahabad); 5. CIT Vs MAF Academy (P.) Ltd (361 ITR 258); 6. CIT Vs Navodava Castle Pvt Ltd [2014] 367 ITR 306 (Del); 7. Konark Structural Engineering (P.) Ltd. Vs DCIT [2018] 96 taxmann.com 255 (SC); 8. Pratham Telecom India Pvt Ltd Vs DCIT (2018-TIOL-1983-HC-MUM-IT); 9. J J Development Pvt Ltd Vs CIT (2018-TIQL-395-SC-IT); 10. DRB Exports (P.) Ltd. Vs CIT [2018] 93 taxmann.com 490 (Calcutta); 11. CIT Vs Nipun Builders & Developers (P.) Ltd (30 taxmann.c…

Income Tax Officer-13(3)(3), Mumbai vs. Varad Vinayak Estates Private Limited, Mumbai

ITA 5133/MUM/2017[2010-11]Status: DisposedITAT Mumbai28 Jan 2020AY 2010-11

Bench: Shri Rajesh Kumar & Shri Amarjit Singhassessment Year: 2009-10 Ito-13(3)(3), Mumbai

For Appellant: Surabhi Sharma, Sr. DRFor Respondent: Hariom Tulsiyan, Advocate
Section 133(6)Section 139(1)Section 143(1)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “G”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, JUDICIAL MEMBER Assessment Year: 2009-10 ITO-13(3)(3), Mumbai H-3/57, Trilok CHS Ltd., Vs. New MHB Colony Gorai Rd, Borivali(W), Mumbai, Pin- 400092. PAN: AADCV0629G (Appellant) (Respondent) & Assessment Year: 2010-11 ITO-13(3)(3), Mumbai H-3/57, Trilok CHS Ltd., Vs. New MHB Colony Gorai Rd, Borivali(W), Mumbai, Pin- 400092. PAN: AADCV0629G (Appellant) (Respondent) & CO No.166 & 167/Mum/2019 (A/o. ITA No.5820/Mum/2016 & ITA No.5133/Mum/2018) Assessment Year: 2009-10 & 2010-11…

ITO 13(3)(3), Mumbai vs. Varad Vinayak Estates P.Ltd, Mumbai

ITA 5820/MUM/2016[2009-10]Status: DisposedITAT Mumbai28 Jan 2020AY 2009-10

Bench: Shri Rajesh Kumar & Shri Amarjit Singhassessment Year: 2009-10 Ito-13(3)(3), Mumbai

For Appellant: Surabhi Sharma, Sr. DRFor Respondent: Hariom Tulsiyan, Advocate
Section 133(6)Section 139(1)Section 143(1)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “G”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, JUDICIAL MEMBER Assessment Year: 2009-10 ITO-13(3)(3), Mumbai H-3/57, Trilok CHS Ltd., Vs. New MHB Colony Gorai Rd, Borivali(W), Mumbai, Pin- 400092. PAN: AADCV0629G (Appellant) (Respondent) & Assessment Year: 2010-11 ITO-13(3)(3), Mumbai H-3/57, Trilok CHS Ltd., Vs. New MHB Colony Gorai Rd, Borivali(W), Mumbai, Pin- 400092. PAN: AADCV0629G (Appellant) (Respondent) & CO No.166 & 167/Mum/2019 (A/o. ITA No.5820/Mum/2016 & ITA No.5133/Mum/2018) Assessment Year: 2009-10 & 2010-11…

DCIT 12(1)(2), Mumbai vs. Blue Square Corporate Services P. Ltd, Mumbai

In the result, the CO of the assessee as well as appeal of Revenue, both are dismissed

ITA 2061/MUM/2017[2009-10]Status: DisposedITAT Mumbai31 Dec 2019AY 2009-10

Bench: Sri Mahavir Singh, Jm & Sri Manoj Kumar Aggarwal, Am आयकर अपील सुं./ Ita No. 2061/Mum/2017 (यनर्ाारण वर्ा / Assessment Year 2009-10) The Dy. Commissioner Of M/S Blue Square Corporate Income Tax Officer, Services Pvt. Ltd. Circle-12(1)(2), Room No. 103, 10Th Floor, Yugdharma, बनाम/ 223, 2Nd Floor, Aayakar Off Link Road, Goregaon Vs. Bhavan, M.K. Rd, Mumbai-20 (West), Mumbai-400 062 (प्रत्यर्थी/ Respondent) (अपीलार्थी / Appellant) स्र्थायी लेखा सुं./Pan No. Aadcb4038M प्रत्याक्षेप सM./ Co No. 273/Mum/2018 (Arising In Ita No. 2061/Mum/2017 For Ay 2009-10) M/S Blue Square Corporate The Dy. Commissioner Of Services Pvt. Ltd. Income Tax Officer, 103, 10Th Floor, Yugdharma, Circle-12(1)(2), Room No. बनाम/ Off Link Road, Goregaon 223, 2Nd Floor, Aayakar Vs. (West), Mumbai-400 062 Bhavan, M.K. Rd, Mumbai-20 (आपत्ति करनेवाला / Cross Objector) (प्रत्यर्थी/ मूल अपीलार्थी / Respondent/Orig. Appellant) अपीलार्थी की ओर से / Appellant By : Ms. Kavita P. Kaushik, Dr प्रत्यर्थी की ओर से / Respondent By : Shri Rakesh Joshi, Ar सुनवाई की तारीख / Date Of Hearing: 28.11.19 घोर्णा की तारीख / Date Of Pronouncement: 31.12.19

For Appellant: Ms. Kavita P. Kaushik, DRFor Respondent: Shri Rakesh Joshi, AR
Section 143(1)Section 143(3)Section 147Section 148Section 68

…आयकर अपीलीय अधिकरण “B” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI श्री महावीर ससिंह, न्याययक सदस्य एविं श्री मनोज कुमार अग्रवाल, लेखा सदस्य के समक्ष । BEFORE SRI MAHAVIR SINGH, JM AND SRI MANOJ KUMAR AGGARWAL, AM आयकर अपील सुं./ ITA No. 2061/Mum/2017 (यनर्ाारण वर्ा / Assessment Year 2009-10) The Dy. Commissioner of M/s Blue Square Corporate Income Tax Officer, Services Pvt. Ltd. Circle-12(1)(2), Room No. 103, 10th floor, Yugdharma, बनाम/ 223, 2nd Floor, Aayakar Off Link Road, Goregaon Vs. Bhavan, M.K. Rd, Mumbai-20 (West), Mumbai-400 062 (प्रत्यर्थी/ Respondent) (अपीलार्थी / Appel…

Charbuja Marmo (India) Pvt. Ltd., Delhi vs. Pr.CIT- 2, New Delhi

In the result, appeal of Assessee allowed

ITA 4749/DEL/2019[2010-11]Status: DisposedITAT Delhi31 Dec 2019AY 2010-11

Bench: Shri Bhavnesh Saini & Shri B.R.R. Kumar

For Appellant: Shri Kapil Goel, AdvocateFor Respondent: Ms. Nidhi Srivastava, CIT-DR
Section 143(1)Section 147Section 148Section 151Section 263

…The Ld. D.R. submitted that no objection was raised before A.O. regarding the issues raised in the present appeal. The Ld. D.R. relied upon decision of Hon’ble Delhi High Court in the case of MAF Academy Pvt. Ltd., 361 ITR 258 and Navodya Castle Pvt. Ltd., 367 ITR 306 which is confirmed by the Hon'ble Supreme Court as well. 6. We have considered the rival submissions and perused the material available on record. The assessee filed 33 ITA.No.4749/Del./2019 M/s. Charbuja Marmo (India) Pvt. Ltd., Delhi. original return of income on 20.10.2007. The A.O. issued notice under section 148 of the I.T. Act on 25.03.…

M/S Aerens Projects & Infrastructure Pvt. Ltd., Gurgaon vs. ACIT, New Delhi

In the result, all the above five appeals filed by the assessee are allowed for statistical purposes

ITA 4993/DEL/2016[2006-07]Status: DisposedITAT Delhi30 Dec 2019AY 2006-07

Bench: Shri R.K. Panda & Shri K. Narasimha Chary

For Appellant: Shri Rajeshwar Prasad, AdvocateFor Respondent: Shri Sanjay Goyal, CIT, DR
Section 132Section 153ASection 234BSection 68

…t. Ltd. (2019-TIOL-172-HC-DEL-IT); (iii) Prem Castings (P) Ltd. Vs. CIT (2017) 88 taxmann.com 189 (All); (iv) Prem Castings (P) Ltd. Vs. CIT 2018-TIOL274-SC-IT; (v) CIT vs. MAF Academy (P) Ltd., 361 ITR 258 (Del); (vi) CIT vs. Navodaya Castle Pvt. Ltd. (2014) 367 ITR 306 (Del); (vii) Konark Structural Engineering (P) Ltd. Vs. DCIT (2018) 96 taxmann.com 255 (SC); (viii) Konark Structural Engineering (P) Ltd. Vs. DCIT (2018) 90 taxmann.com 56 (Bom); (ix) Pratham Telecom India Pvt. Ltd. Vs. DCIT (2018-TIOL-1983-HC- MUM-IT; (x) JJ Development Pvt. Ltd. Vs. CIT (2018-TIOL-395-SC-IT); (xi) DRB Exports (P) Ltd. Vs. CIT…