DCIT v. Paramount Communications Pvt. Ltd.

382 ITR 444High Court#24769 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2017 to 2021.

Judgments citing DCIT v. Paramount Communications Pvt. Ltd.

Anil Arora, Delhi vs. Ityo, Ward-63(3), New Delhi

In the result, appeal of the assessee is partly allowed

ITA 2544/DEL/2019[2007-08]Status: DisposedITAT Delhi23 Dec 2021AY 2007-08

Bench: Shri R.K. Panda

For Appellant: Shri Ved Jain, C.AFor Respondent: Shri Om Prakash, Sr. D.R

Section 131Section 143(1)Section 147Section 148

…booking bogus purchases through various concerns operated by Shri Rakesh Gupta, Shri Vishesh Gupta, Shri Navneet Jain and Shri Vaibhav Jain. He also relied on the decision of Hon’ble Delhi High Court in the case of DCIT vs., Paramount Communication Pvt. Ltd., 382 ITR 444 (Del.) and the decision of Hon’ble Gujarat High Court in the case of 5 ITA.No.2544/Del./2019 Mr. Anil Arora, Prop. M/s. Jay Cee Metal, Delhi. Gujarat Ambuja Export Ltd., DCIT in SCA.No.10745/2016 dated 11.09.2017. So far as the merit of the case is concerned, the Ld. CIT(A) restricted the addition to 25% of the total bogus purchases of Rs.5,44,39…

Raakhi Agarwal, New Delhi vs. ITO, Ward- 52(1), New Delhi

In the result, the appeal filed by the assessee is partly allowed for statistical purpose

ITA 1170/DEL/2018[2009-10]Status: DisposedITAT Delhi10 Jun 2019AY 2009-10

Bench: Sh. R. K. Pandaassessment Year: 2009-10

Section 133Section 133(6)Section 148Section 68Section 69B

…t. 5. Relying on the decision of Hon’ble Gujarat High Court in the case of Gujarat Ambuja Export Private Limited in SCA No.10745/16 order dated 11.09.2017 and the decision of Hon’ble Delhi High Court in the case of Paramount Communication Limited reported in 382 ITR 444, the Ld. CIT(A) upheld the action of the Assessing Officer in reopening the assessment. 6. So far as the merit of the case is concerned the CIT(A) also upheld the action of the Assessing Officer by observing as under :- 4.3 As far as the addition made by the AO in respect of the cash credit in the form of bank deposits amounting to Rs. 7,29,000/-…

Virendra Kumar Gupta, Delhi vs. ACIT, New Delhi

In the result ground No. 4 to 7 are partly allowed

ITA 2721/DEL/2016[2006-07]Status: DisposedITAT Delhi13 Dec 2017AY 2006-07

Bench: Shri H.S.Sidhu & Shri Prashant Maharishivirendra Kumar Gupta, Acit, Vs. Prop Sanjay Metal Udyog, Circle-39(1), 3858, Gali Barna, Sadar Bazar, Delhi New Delhi Pan: Aaapg4216E (Appellant) (Respondent)

For Appellant: Shri Aashish Chadha, CAFor Respondent: Shri SS Rana, CIT DR

Section 148

…ate bench wherein reopening with respect to the bogus purchase from the above parties was held to be invalid. The ld Departmental Representative has relied upon the decision of the Hon'ble Delhi High Court in case of DCIT Vs. Paramount Communications Pvt. Ltd 382 ITR 444 (Delhi) wherein it has been held that information received by DRI from Central Excise Authorities which was passed on to the Revenue authorities was tangible material to initiate valid reassessment proceedings. The ld DR further relied upon the decision of the Hon’ble Gujarat High Court in case of Gujarat Ambuja Export Pvt. Ltd (supra) wherein, i…