Director of Income Tax v. Society For Worldwide Interbank Financial Telecommunications (323 ITR 249)

Q: What is Director of Income Tax v. Society For Worldwide Interbank Financial Telecommunications authority for?

Reassessment proceedings are invalid if the Assessing Officer fails to issue a mandatory notice under Section 143(2) of the Income-tax Act after the assessee files a return in response to a Section 148 notice and scrutinizes that return.

Q: How many judgments cite Director of Income Tax v. Society For Worldwide Interbank Financial Telecommunications?

128 judgments on BharatTax cite Director of Income Tax v. Society For Worldwide Interbank Financial Telecommunications (323 ITR 249), spanning 2015 to 2026.

Q: Which sections of the Income Tax Act does Director of Income Tax v. Society For Worldwide Interbank Financial Telecommunications come up under?

It is most often cited in judgments turning on Section 143(2), Section 147, Section 148, Section 143(3), Section 144, Section 292BB.

Jabalpur Development Authority, Jabalpur vs. Assistant Commissioner of Income Tax Circle 2(1), Jabalpur

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

ITA 61/JAB/2018[2009-10]Status: HeardITAT Jabalpur01 Dec 2023AY 2009-10

Bench: Dr. B.R.R. Kumar & Shri Yogesh Kumar U.S.

Section 143Section 143(2)Section 147

…o want of notice under section 143(2)--- Income-tax Act, 1961, ss. 143, 147, 148(1), prov.-- --ITO v. R.K. GUPTA [308 ITR 49 (Delhi)Tribu.,” 5.2 DIT vs. Society For Worldwide Interbank Financial Telecommunications in ITA 441 OF 2010 (Delhi High Court) [(2010) 323 ITR 249] “The notice u/s 143(2) was issued on 23-03-2000 while the return was filed on 27-03-2000. Even if it was issued on 27-03-2000 without examining the return, it was invalid. The notice was invalid and so was the assessment.” 5.3 DCIT vs. Indian Syntans Investments (P) Ltd. [(2007) 107 ITD 457 (Chennai)] Validity of reassessment order - Non-service…

Sandeep Kumar Shah, Kolkata vs. I.T.O., Ward - 50(1), Kolkata

In the result, the appeal of the assessee stands allowed

ITA 7/KOL/2023[2010-2011]Status: DisposedITAT Kolkata30 Nov 2023AY 2010-2011

Bench: Shri Sanjay Garg, Hon’Ble & Dr. Manish Borad, Hon’Blei.T.A. No. 07/Kol/2023 Assessment Year: 2010-11 Sandeep Kumar Shah Income Tax Officer, Ward – P-281, Cit Road, Scheme Vi(M) Vs 50(1), Kolkata Kakurgachi Kolkata - 700054 [Pan : Aprps6509J] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri A.K. Tibrewal, Fca/Amit Agrawal, Advocate Revenue By : Shri Ankur Goyal, Addl. Cit, D/R सुनवाई क" तारीख/Date Of Hearing : 18/10/2023 घोषणा क" तारीख /Date Of Pronouncement: 30/11/2023 आदेश/O R D E R Per Dr. Manish Borad: The Present Appeal Is Directed At The Instance Of The Assessee Against The Order Of The National Faceless Appeal Centre, Delhi, (Hereinafter The “Ld. Cit(A)”) Dt. 30/11/2022, Passed U/S 250 Of The Income Tax Act, 1961 (“The Act”) For The Assessment Year 2010-11. 2. The Assessee Has Raised The Following Grounds Of Appeal:- “1. That The Order Passed By The Ld. Cit (Appeals) U/S 250 Confirming The Additions & Disallowances Made By Learned Assessing Officer Is Contrary To The Law & Facts Of The Case. 2. That The Ld. Cit (Appeals) Erred In Denial Of Exemption Of Long-Term Capital Gain Of Rs. 41,86,458/- U/S 10(38) Of The Act Is Bad In Law & In Facts. 3. That The Learned Cit (Appeals) Failed To Appreciate That The Transaction Of Purchase / Sale Was Genuine & All The Requisite Prescribed Documents Submitted Were In Existence & Hence The Addition / Disallowance Has No Legs To Stand & Deserves To Be Held Ab Initio Null & Void.

For Appellant: Shri A.K. Tibrewal, FCA/Amit AgrawalFor Respondent: Shri Ankur Goyal, Addl. CIT, D/R

Section 10(38)Section 147Section 148Section 250

…18.02.2015; Hon’ble Madras High Court in the case of Sapthagiri Finance & Investment vs. ITO reported in (2013) 90 DTR (Mad) 289); Hon’ble Delhi High Court in the case of DIT vs. Society for Worldwide Interbank Financial Telecommunications reported in (2010) 323 ITR 249 (Del); Hon’ble Allahabad High Court in the case of CIT vs. Solarpur Cold Storage P Ltd (2014) 50 Taxmann.com 105 (All); Hon’ble Allahabad High Court in the case of CIT vs. Rajeev Sharma reported in [2011] 336 ITR 678 (All.). Since the Assessing Officer did not issue notice u/s 143(2) of the Act within the specified time period, therefore, the Ass…

Pr. Commissioner of Income Tax-1, Delhi vs. M/S Dart Infrabuild (P) Ltd

ITA/10/2022HC Delhi17 Nov 2023

Bench: HON'BLE MR. JUSTICE RAJIV SHAKDHER,HON'BLE MR. JUSTICE GIRISH KATHPALIA

Section 142(1)Section 143(1)Section 143(2)Section 146Section 147Section 148

…which the assessee informed the Assessing Officer that the return originally filed should be treated as the return filed pursuant to the notice under section 148 of the Act. 13. In DIT v. Society for Worldwide Interbank Financial Telecommunications [2010] 323 ITR 249 (Delhi), this court invalidated a reassessment proceeding after noting that the notice under section 143(2) of the Act was not issued to the assessee pursuant to the filing of the return. In other words, it was held mandatory to serve the notice under section 143(2) of the Act only after the return filed by the assessee is actually scrutinise…

M.P. Poonia, Jodhpur vs. ITO, Bikaner

In the result, the appeal of the assessee is allowed

ITA 389/JODH/2019[2008-09]Status: DisposedITAT Jodhpur04 Oct 2023AY 2008-09

Section 139(1)Section 143(1)Section 143(2)Section 148Section 154Section 154(8)

…a recent decision dated 10.7.2018, DB ITA No. 197/2018 in the case of Sh. M.P. Poonia vs. ITO PCIT Vs. Kamla Devi Sharma, relying on the decisions of the Supreme Court in Hotel Blue Moon 321 ITR 362, 390 ITR 167 (Ker) Travancore Diagnostics (P) Ltd. Vs. ACIT, 323 ITR 249 Delhi High Court DIT V/S Society for Worldwide Inter Bank Financial Telecommunications, ) 90 DTR 289 Saptha Giri Finance & Investments V/S ITO (Madras High Court), Delhi High Court in the case of M/s Alpine Electronics Asia PTE Ltd., Allahabad High Court decision in CIT v. Salarpur Cold Storage (P) Ltd., and has held that after filing of return,…

Ballu Singh, Gurgaon vs. ITO Ward -65(5), New Delhi

In the result, the appeal of the assessee is allowed

ITA 800/DEL/2020[2009-10]Status: DisposedITAT Delhi15 May 2023AY 2009-10

Bench: Shri Kul Bharat

Section 133(6)Section 143(2)Section 143(3)Section 144Section 147Section 148Section 44ASection 69A

…later on followed in by the Hon’ble Court in Pr. Commissioner of Income Tax Vs. M/s Paramount Biotech Industries Ltd. (ITA 887/2017 & ITA 888/2017.) (paper book page no. 175-178) 3. In DIT v. Society for Worldwide Interbank Financial Telecommunications (2010) 323 ITR 249 (Del), the jurisdictional High Court invalidated an reassessment proceedings after noting that the notice under Section 143(2) of the Act was not issued to the Assessee pursuant to the filing of the return. In other words, it was held mandatory to serve the notice under Section 143(2) of the Act only after the return filed by the Assessee is actu…

Ballu Singh, Gurgaon vs. ITO Ward -65(5), New Delhi

In the result, the appeal of the assessee is allowed

ITA 799/DEL/2020[2008-09]Status: DisposedITAT Delhi15 May 2023AY 2008-09

Bench: Shri Kul Bharat

Section 133(6)Section 143(2)Section 143(3)Section 144Section 147Section 148Section 44ASection 69A

…later on followed in by the Hon’ble Court in Pr. Commissioner of Income Tax Vs. M/s Paramount Biotech Industries Ltd. (ITA 887/2017 & ITA 888/2017.) (paper book page no. 175-178) 3. In DIT v. Society for Worldwide Interbank Financial Telecommunications (2010) 323 ITR 249 (Del), the jurisdictional High Court invalidated an reassessment proceedings after noting that the notice under Section 143(2) of the Act was not issued to the Assessee pursuant to the filing of the return. In other words, it was held mandatory to serve the notice under Section 143(2) of the Act only after the return filed by the Assessee is actu…

M/S. Osian Stock Broking Pvt. Ltd., Kolkata vs. I.T.O., Ward-6(1), Kolkata

In the result, the appeal of the assessee stands allowed

ITA 375/KOL/2022[2009-2010]Status: DisposedITAT Kolkata12 May 2023AY 2009-2010

Bench: Shri Sanjay Garg & Dr. Manish Boradi.T.A No.375/Kol/2022 Assessment Year: 2009-10 M/S Osian Stock Broking Pvt. Ltd................................................……Appellant C/O S M Surana Advocate, Unit No.1501, 15Th Floor, Diamond Heritage, 16, Strand Road, Kol-1. [Pan: Aaaco3479N] Vs. Ito, Ward-1(1), Kolkata.............................……........……...…..…..Respondent Appearances By: Shri Sunil Surana, Fca, Appeared On Behalf Of The Appellant. Smt. Ranu Biswas, Addl. Cit-Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : February 15, 2023 Date Of Pronouncing The Order : May 12, 2023 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 30.05.2022 Of The National Faceless Appeal Centre (Hereinafter Referred To As The ‘Cit(A)’) Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). 2. The Assessee Is Aggrieved By The Action Of The Lower Authorities In Treating The Unsecured Loans Of Rs.15,00,000/- Taken By The Assessee As Unexplained Income Of The Assessee. 3. The Assessee Has Contested The Impugned Addition On Various Ground, Inter Alia, That The Assessing Officer Had No Reason To Believe

Section 143(2)Section 147Section 148Section 148ASection 250

…18.02.2015; Hon’ble Madras High Court in the case of Sapthagiri Finance & Investment vs. ITO reported in (2013) 90 DTR (Mad) 289); Hon’ble Delhi High Court in the case of DIT vs. Society for Worldwide Interbank Financial Telecommunications reported in (2010) 323 ITR 249 (Del); Hon’ble Allahabad High Court in the case of CIT vs. Solarpur Cold Storage P Ltd (2014) 50 Taxmann.com 105 (All); Hon’ble Allahabad High Court in the case of CIT vs. Rajeev Sharma reported in [2011] 336 ITR 678 (All.). Since the Assessing Officer did not issue notice u/s 143(2) of the Act within the specified time period, therefore, the Ass…

P M Nargunam, Ghaziabad vs. ACIT Central Circle-6, New Delhi

In the result, the appeal filed by the assessee is allowed

ITA 304/DEL/2020[2014-15]Status: DisposedITAT Delhi16 Mar 2023AY 2014-15

Bench: Shri Pradip Kumar Kedia & Shri Yogesh Kumar U.S.I.T.A. No. 304/Del/2020 (A.Y 2014-15) बनाम P M Nargunam, Acit No. 1, Santosh Nagar, Vs. Central Circle-6, Pratap Vihar, New Delhi. Ghaziabad, Uttar Pradesh. Pan No. Aaepn9976E अपीलाथ" Appellant ""यथ"/Respondent

Section 131Section 68

…Bhatia case ITA Nos. 1262/& 1263/DEL/2017 [A.Ys. 2008-09 & 2009- 10] Order dated 17.10.2017 iii) Hon’ble Delhi High Court in the case of Director of Income Tax Vs. Society for Worldwide Inter Bank Financial, Telecommunications in ITA No. 441/2010, reported at 323 ITR 249 iv) Section 292BB & Section 143(2) are both dealt succinctly in Delhi High Court decision in case of Silver Line reported at 383 ITR 455 wherein it has been held as under:- “...12. The Court first proposes to consider the question as to whether in terms of the proviso to Section 292BB of the Act, the Assessee was precluded, at the stage of the p…

Subhash Gujar, Jhajjar vs. ITO, Ward-4, Rohtak

Appeal is dismissed

ITA 6053/DEL/2018[2007-08]Status: DisposedITAT Delhi24 Feb 2023AY 2007-08

Bench: Shri Kul Bharat

Section 142(1)Section 143(2)Section 143(3)Section 148

…f the appellant u/s 143(3). 1.2 Appellant’s case is covered by following judgements:- 321 ITR 362 (SC) Hotel Blue Moon 383 ITR 448 (Del) Shri Jai Shiv Shankar Traders Pvt. Ltd. 383 ITR 455 (Del) Silver Line 398 ITR 701 (Del) Paramount Biotech Industries Ltd. 323 ITR 249 (Del) Society for Wordwide Inter Bank Financial Telecom 1.3 In his written submission dt. 8.3.202, Ld. DR is trying to take shelter u/s 292BB of the Act. In this regard, it is to submit that non issuance of notice u/s 143(2) is a basic jurisdictional error and cannot be cured/ condoned by referring to section 292BB of the Act. Ld. DR in his writ…

Shyam Products P.Ltd, New Delhi vs. ITO, Ward-23(3), New Delhi

In the result, appeal of the assessee is partly allowed as indicated above

ITA 4908/DEL/2018[2007-08]Status: DisposedITAT Delhi31 Jan 2023AY 2007-08

Bench: Shri Challa Nagendra Prasad, S.M.C.

For Appellant: Shri Suresh Kumar GuptaFor Respondent: Sr. D. R

Section 147Section 148Section 271Section 68Section 69C

…me filed that prima facie the Assessee has "understated the income rr or has "computed excessive loss" or has "underpaid the tax in any manner" .. Identical view has been held in decisions of DIT v. Society for Worldwide Interbank Financial Telecommunications 323 ITR 249 (Del) (Para 8) and CIT v. Rajeev Sharma (2011) 336 ITR 678 (All.) Therefore, it is evident from perusal of assessment order and above facts, no notice under section 143(2} of IT Act was ever issued after examination of return of income and audited financial statements as discussed above. 3. Recording of reason after taking approval under section…

Optimist Electronics P.Ltd, New Delhi vs. ITO, Ward-19(2), New Delhi

In the result, appeal of the assessee is partly allowed as indicated above

ITA 4907/DEL/2018[2008-09]Status: DisposedITAT Delhi31 Jan 2023AY 2008-09

Bench: Shri Challa Nagendra Prasad, S.M.C.

For Appellant: Shri Suresh Kumar GuptaFor Respondent: Sr. D. R

Section 147Section 148Section 271Section 68Section 69C

…me filed that prima facie the Assessee has "understated the income rr or has "computed excessive loss" or has "underpaid the tax in any manner" .. Identical view has been held in decisions of DIT v. Society for Worldwide Interbank Financial Telecommunications 323 ITR 249 (Del) (Para 8) and CIT v. Rajeev Sharma (2011) 336 ITR 678 (All.) Therefore, it is evident from perusal of assessment order and above facts, no notice under section 143(2} of IT Act was ever issued after examination of return of income and audited financial statements as discussed above. 3. Recording of reason after taking approval under section…

Surender Kumar Goel, New Delhi vs. ITO, Ward-60(5), New Delhi

In the result, the appeal filed by the assessee is partly allowed

ITA 638/DEL/2019[2010-11]Status: DisposedITAT Delhi04 Jan 2023AY 2010-11

Bench: Shri C.M. Garg

For Appellant: Shri Prakesh Sinha, AdvocateFor Respondent: Shri Om Parkash, Sr. DR

Section 143(2)Section 147Section 148Section 151Section 58Section 69C

…oner of Income-tax-II, Lucknow v. Salarpur Cold Storage (P.) Ltd. (supra) also reiterate the above legal position. As far as this Court is concerned, the decision in Director of Income Tax v. Society For Worldwide Interbank Financial Telecommunications (2010) 323 ITR 249 (Del) and the recent decision in Pr. CIT v. Shri Jai Shiv Shankar Traders Pvt. Ltd. (supra) hold likewise. 23. With the legal position being abundantly clear that a reassessment order cannot be passed without compliance with the mandatory requirement of notice being issued by the AO to the Assessee under Section 143(2) of the Act, the ITAT was in…

Santosh Mahalingam, Ghaziabad vs. ACIT, Central Circle-6, New Delhi

In the result, the appeal of the assessee is allowed

ITA 283/DEL/2020[2014-15]Status: DisposedITAT Delhi03 Aug 2022AY 2014-15

Bench: Shri Tarvinder Singh Kapoor & Shri Chandra Mohan Garg[Assessment Year : 2014-15] Santosh Mahalingam, Vs Acit, No.1, Santosh Nagar, Pratap Central Circle-6, Vihar, Ghaziabad-201009. New Delhi. Pan-Cjkps5766C Appellant Respondent Appellant By Shri S.K.Gupta, Ca Respondent By Shri H.K.Choudhary, Cit. Dr Date Of Hearing 30.06.2022 Date Of Pronouncement 03.08.2022

Section 142(1)Section 143(2)Section 143(3)

…turn shows that the notice has been issued mechanically without application of mind. To support the above proposition of law, reliance is placed in the decisions of Director of Income Tax vs. Society for Worldwide Interbank Financial Telecommunications (2010) 323 ITR 249 (Del), Micron Enterprises Pvt Ltd vs ITO ITA No.901 /Del/2016 dt: 14.05.2018 (SMC Bench) and Astech Industries Pvt Ltd vs DCIT ITA No.2332/Del/2018 dt: 20.12.2018 (DB) is relevant on the identical facts, the Hon’ble ITAT quashed the reassessment proceeding, reliance is placed in the decisions of Shri Harsh Bhatia vs. ITO ITA No. 1262 and 1263/Del…

Sanbtosh Hospital P.Ltd, Ghaziabad vs. ACIT, Central Circle-6, New Delhi

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

ITA 282/DEL/2020[2014-15]Status: DisposedITAT Delhi03 Aug 2022AY 2014-15

Bench: Sh. T.S Kapoor & Sh. Chandra Mohan Gargassessment Year: 2014-15 Santosh Hospital P. Ltd. Acit No.1, Santosh Nagar, Vs Central Circle -6 Pratap Vihar, Ghaziabad New Delhi Pan No.Aabcs2244J (Appellant) (Respondent)

Section 139Section 143Section 153Section 153C

…impossible for him to examine and apply his mind to the return filed by assessee on 19.12.2014. Therefore, in view of judgment of the jurisdictional High Court of Delhi in the case of DIT Vs. Society for Worldwide Interbank Financial Telecommunications (2010) 323 ITR 249 (Del) it has to be held that without issuing notice u/s. 143 (2) of the Act, the AO did not assume valid jurisdiction to frame assessment order u/s. 143(3) of the Act. 21. Replying to the above the Ld. CIT (DR) submitted that the proposition rendered by Hon’ble High Court of Delhi in the case of Society for Worldwide Interbank Financial Telecomm…

DCIT Circle-25(1), New Delhi vs. Three Sixty Degrees Marketing Support Pvt Ltd, New Delhi

Appeal are allowed for statistical purpose

ITA 4016/DEL/2019[2010-11]Status: DisposedITAT Delhi07 Jul 2022AY 2010-11

Bench: Shri N. K. Billaiya & Shri Yogesh Kumar U.S.

For Appellant: Shri S. K. Gupta, C.AFor Respondent: Shri Sita Ram Meena

Section 142(1)Section 143Section 143(2)Section 144Section 147Section 148Section 151

…ot been referred any relevant authority to substantiate the stated conclusion. The pronouncements relied upon by Ld. CIT (A) and the observations made are as follows: a) Director of Income-Tax v. Society for Worldwide Interbank Financial, Telecommunications (323 ITR 249): Ld. CIT (A) has referred to this Judgment of Hon Tile High Court of Delhi, where by proceedings under section 148 were quashed. However, it is to be noted that this case can be distinguished from the present one, as in the referred case, the notice u/s 143 (2) was issued prior to the date of filling of the ITR. Hence the decision is not applica…

Innovative Welfare and Educational Society, Gr. Noida vs. ADIT (E), Trust Circle, New Delhi

ITA 7599/DEL/2018[2006-07]Status: DisposedITAT Delhi29 Apr 2022AY 2006-07

Bench: Shri R.K.Panda & Shri N. K. Choudhryito(Exemption), Vs. Innovative Welfare & Ward-1(2), Educational Society, New Delhi Regd. Office: B-19, Defence Colony, New Delhi Pan: Aaati4207R (Appellant) (Respondent)

For Appellant: Shri Rohit Kapoor, Ld. CAFor Respondent: Shri Hemant Gupta, Ld. Sr. DR

Section 11Section 12ASection 142Section 143(2)Section 143(3)Section 147Section 147(1)Section 148Section 2(15)Section 250

…h service, the AO cannot proceed to make an enquiry on the return filed in compliance with the notice issued u/s 148 of the Act. 9.7 Hon‟ble Jurisdictional High Court in the case of DIT Vs. Society for Worldwide Inter Bank Financial, Telecommunication (2010) 323 ITR 249 (Delhi) dealt with the same situation where the notice was served uponthe authorized representative simultaneously on its filing of the return and the Hon‟ble Court held that notice was ready even prior to filing of the return of income and therefore, on its face value would amount to gross violation of the scheme of section 143(2) of the Act. 9…

Innovative Welfare and Educational Society, Gr. Noida vs. ADIT (E), Trust Circle, New Delhi

ITA 7598/DEL/2018[2006-07]Status: DisposedITAT Delhi29 Apr 2022AY 2006-07

Bench: Shri R.K.Panda & Shri N. K. Choudhryito(Exemption), Vs. Innovative Welfare & Ward-1(2), Educational Society, New Delhi Regd. Office: B-19, Defence Colony, New Delhi Pan: Aaati4207R (Appellant) (Respondent)

For Appellant: Shri Rohit Kapoor, Ld. CAFor Respondent: Shri Hemant Gupta, Ld. Sr. DR

Section 11Section 12ASection 142Section 143(2)Section 143(3)Section 147Section 147(1)Section 148Section 2(15)Section 250

…h service, the AO cannot proceed to make an enquiry on the return filed in compliance with the notice issued u/s 148 of the Act. 9.7 Hon‟ble Jurisdictional High Court in the case of DIT Vs. Society for Worldwide Inter Bank Financial, Telecommunication (2010) 323 ITR 249 (Delhi) dealt with the same situation where the notice was served uponthe authorized representative simultaneously on its filing of the return and the Hon‟ble Court held that notice was ready even prior to filing of the return of income and therefore, on its face value would amount to gross violation of the scheme of section 143(2) of the Act. 9…

ITO (Exemptions), New Delhi vs. M/S. Innovative Welfare and Educational Society, New Delhi

ITA 166/DEL/2015[2007-08]Status: DisposedITAT Delhi29 Apr 2022AY 2007-08

Bench: Shri R.K.Panda & Shri N. K. Choudhryito(Exemption), Vs. Innovative Welfare & Ward-1(2), Educational Society, New Delhi Regd. Office: B-19, Defence Colony, New Delhi Pan: Aaati4207R (Appellant) (Respondent)

For Appellant: Shri Rohit Kapoor, Ld. CAFor Respondent: Shri Hemant Gupta, Ld. Sr. DR

Section 11Section 12ASection 142Section 143(2)Section 143(3)Section 147Section 147(1)Section 148Section 2(15)Section 250

…h service, the AO cannot proceed to make an enquiry on the return filed in compliance with the notice issued u/s 148 of the Act. 9.7 Hon‟ble Jurisdictional High Court in the case of DIT Vs. Society for Worldwide Inter Bank Financial, Telecommunication (2010) 323 ITR 249 (Delhi) dealt with the same situation where the notice was served uponthe authorized representative simultaneously on its filing of the return and the Hon‟ble Court held that notice was ready even prior to filing of the return of income and therefore, on its face value would amount to gross violation of the scheme of section 143(2) of the Act. 9…

Nishit Fincap P. Ltd., Delhi vs. ITO Ward 18(3), New Delhi

In the result, the appeal filed by the assessee is

ITA 1424/DEL/2021[2008-09]Status: DisposedITAT Delhi11 Apr 2022AY 2008-09

Bench: Shri R. K. Panda[Assessment Year: 2008-09]

Section 143(2)Section 143(3)Section 144Section 147Section 148Section 151Section 153(1)Section 153CSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘SMC’: NEW DELHI BEFORE SHRI R. K. PANDA, ACCOUNTANT MEMBER [Assessment Year: 2008-09] M/s Nishit Fincap Private Income Tax Officer, Limited, Ward-18(3), B-1/14, Upper Ground Vs New Delhi Floor, Rana Pratap Bagh, Delhi-110007 PAN-AAACN3687M Assessee Revenue Assessee by Sh. Suresh Kumar Gupta, Adv. Revenue by Sh. Om Prakash Sr. DR Date of Hearing 29.03.2022 Date of Pronouncement 11 .04.2022 ORDER PER R.K. PANDA, AM, This appeal filed by the assessee is directed against the order dated 27/04/2021 of the CIT(A) National Faceless Appeal Centre (NFAC) for Assessm…

Asst. Commissioner of Income Tax, Central Circle-3(2), Hyderabad vs. Indrani Prasad, New Delhi

In the result, the appeal is treated as allowed”

ITA 467/HYD/2020[2010-11]Status: DisposedITAT Hyderabad21 Mar 2022AY 2010-11

Bench: Shri A.M. Alankamony & Shri S.S. Godara

For Appellant: Sri P. Murali Mohan Rao, CAFor Respondent: Sri K.Madhusudan, CIT(DR)

Section 113Section 142Section 143(2)Section 143(3)Section 158Section 271

…ITA Nos 409 and 467 of 2020 Indrani Prasad New Delhi IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ A ‘ Bench, Hyderabad (Through Video Conferencing) Before Shri A.M. Alankamony, Accountant Member and Shri S.S. Godara, Judicial Member ITA No.409 & 467/Hyd/2020 Assessment Year: 2010-11 Smt.Indrani Prasad Vs. A.C.I.T. New Delhi Central Circle-3 PAN:AANPI5216K Hyderabad (Appellant) (Respondent) A.C.I.T. Vs. Indrani Prasad Central Circle-3 New Delhi Hyderabad PAN:AANPI5216K (Appellant) (Respondent) Assessee by: Sri P. Murali Mohan Rao, CA Revenue by: Sri K.Madhusudan, CIT(DR) Date of hearing: 10/01/2022 Dat…

Director of Income Tax v. Society For Worldwide Interbank Financial Telecommunications

What is Director of Income Tax v. Society For Worldwide Interbank Financial Telecommunications authority for?

Also referred to as

Sections most often in play

Issues it is cited on

Judgments citing Director of Income Tax v. Society For Worldwide Interbank Financial Telecommunications

Jabalpur Development Authority, Jabalpur vs. Assistant Commissioner of Income Tax Circle 2(1), Jabalpur

Sandeep Kumar Shah, Kolkata vs. I.T.O., Ward - 50(1), Kolkata

Pr. Commissioner of Income Tax-1, Delhi vs. M/S Dart Infrabuild (P) Ltd

M.P. Poonia, Jodhpur vs. ITO, Bikaner

Ballu Singh, Gurgaon vs. ITO Ward -65(5), New Delhi

Ballu Singh, Gurgaon vs. ITO Ward -65(5), New Delhi

M/S. Osian Stock Broking Pvt. Ltd., Kolkata vs. I.T.O., Ward-6(1), Kolkata

P M Nargunam, Ghaziabad vs. ACIT Central Circle-6, New Delhi

Subhash Gujar, Jhajjar vs. ITO, Ward-4, Rohtak

Shyam Products P.Ltd, New Delhi vs. ITO, Ward-23(3), New Delhi

Optimist Electronics P.Ltd, New Delhi vs. ITO, Ward-19(2), New Delhi

Surender Kumar Goel, New Delhi vs. ITO, Ward-60(5), New Delhi

Santosh Mahalingam, Ghaziabad vs. ACIT, Central Circle-6, New Delhi

Sanbtosh Hospital P.Ltd, Ghaziabad vs. ACIT, Central Circle-6, New Delhi

DCIT Circle-25(1), New Delhi vs. Three Sixty Degrees Marketing Support Pvt Ltd, New Delhi

Innovative Welfare and Educational Society, Gr. Noida vs. ADIT (E), Trust Circle, New Delhi

Innovative Welfare and Educational Society, Gr. Noida vs. ADIT (E), Trust Circle, New Delhi

ITO (Exemptions), New Delhi vs. M/S. Innovative Welfare and Educational Society, New Delhi

Nishit Fincap P. Ltd., Delhi vs. ITO Ward 18(3), New Delhi

Asst. Commissioner of Income Tax, Central Circle-3(2), Hyderabad vs. Indrani Prasad, New Delhi