Elite\nDevelopers v. DCIT

41 ITD 97Income Tax Appellate Tribunal1992#5143 most cited
23

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2015 to 2026.

Sections most often in play

Section 143(3)Section 147Section 132Section 133ASection 142(1)Section 145(3)Section 144Section 801B(10)

Issues it is cited on

on money receiptsection 158bcrejection of books of accounton-moneyloose paperssection 145(3)reasoned ordersection 145unexplained expendituresection 133adocuments seizedunexplained investment

Judgments citing Elite\nDevelopers v. DCIT

ACIT, New Delhi vs. Sh. Mukesh Garg, New Delhi

In the result, the appeal of the department for the assessment years 2007-08 and 2010-11 are dismissed while the appeal for the assessment year 2008-09 is partly allowed for statistical purposes

ITA 3546/DEL/2012[2007-08]Status: DisposedITAT Delhi26 Aug 2016AY 2007-08

Bench: Sh. N. K. Saini, Am & Smt. Beena Pillai, Jm Ita Nos. 3546, 3547 & 3549/Del/2012 Asstt. Years : 2007-08, 2008-09 & 2010-11 Assistant Commissioner Of Vs Sh. Mukesh Garg, Income Tax, Circle-12, 292, Katra Peran, Tilak Bazar, New Delhi Delhi-110006 (Appellant) (Respondent) Pan No. Aaapg2585Q Assessee By : Sh. K. P. Ganguli, Adv. & Sh. G. S. Goel, Ca Revenue By : Sh. Sunil Chander Sharma, Cit Dr Date Of Hearing : 02.06.2016 Date Of Pronouncement : 26.08.2016 Order Per N. K. Saini, Am:

For Appellant: Sh. K. P. Ganguli, Adv. & Sh. G. S. Goel, CAFor Respondent: Sh. Sunil Chander Sharma, CIT DR
Section 132Section 153ASection 36(1)(iii)Section 68

…ther material found either during the course of search or on investigation thereafter. The reliance was placed on the following case laws: " Ashwani Kumar Vs ITO (1997) 39 ITD 183 (Del) " Neena Syal’s (1999) 70 ITD 62 (Chdd.) " Elite Developers Vs DCIT (2000) 73 ITD 379 (Nag) " ACIT Vs Satyapal Wassan (2007) 295 ITR (AT) 352 (Jabalpur) " Addl. CIT Vs Miss Lata Mangeshkar (1974) 97 ITR 696 (Bom) " Saif Ali Khan Mansurali Vs ACIT (2012) 13 ITR (Trib) 204 (Mum) ITA Nos. 3546, 3547 & 3549/Del/2012 23 Mukesh Garg " D. S. Agencies and Associates & Usha Distributors Vs Addl. CIT (2015) 44 ITR (Trib) 46 (Mum) 15. The…

ITO 16(1)(3), Mumbai vs. L/H of Smt. Vimla Ratilal Mehta, Mumbai

In the result, the appeal filed by the revenue is dismissed

ITA 3361/MUM/2014[2007-08]Status: DisposedITAT Mumbai09 Dec 2015AY 2007-08

Bench: S/Shri B.R.Baskaran, Am & Pawan Singh, Jm आमकय अऩीर सं./I.T.A. No.3361/Mum/14 (ननधधायण वषा / Assessment Year: 2007-08) बनाम/ Income Tax Officer-16 Shri Ashok Mehta, L/H Of (L) Smt. Vimla Ratilal (1)(3) Vs. Mehta, 201, Jeevan Villa, Room No.220, 2Nd Floor, N Dhabholkar Road, Matru Mandir, Mumbai-400006 Tardeo Road, Mumbai-400007 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) ..

Section 132Section 69

…s could not be considered for both the assessment years much less being made the basis for estimating income in the hands of the assessee. (iii) The Hon'ble ITAT Nagpur Bench in the case of Elite Developers vs. Assistant Commissioner of Income-Tax reported in 73 ITD 379 held as under .: "It is noticed that seized papers as mentioned in Para 5 are not speaking documents, as they do not contain any narration or description about the different figures noted therein. No document documents contain any narration of on money. The department has also not examined these purchases and has not collected any material or evid…

Prafulla Kumar Ghosh, Malda vs. ITO, Ward-2, Malda

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

ITA 686/KOL/2012[2006-07]Status: DisposedITAT Kolkata18 Sept 2015AY 2006-07

Bench: Shri Mahavir Singh, Jm & Shri M.Balaganesh, Am] Assessment Year : 2006-07 (Appellant ) (Respondent) Prafulla Kumar Ghosh -Versus- I.T.O., Ward-2, Malda Malda (Pan:Adhpg 8048 C) For The Appellant : Shri K.M.Roy, Fca For The Respondent : Shri S.S.Alam, Jcit Date Of Hearing : 10.09.2015. Date Of Pronouncement : 18.09.2015. Order Per Shri M.Balaganesh, Am 1. This Appeal Of The Assessee Arises Out Of The Order Of The Learned Cita In Appeal No. 279/Mld/Cit(A)/Jal/08-09 Dated 02.03.2012 For The Asst Year 2006-07 Arising Out Of The Order Of The Learned Assessing Officer Framed U/S 143(3) Of The Income Tax Act, 1961 (Hereinafter Referred To As The ‘Act’).

For Appellant: Shri K.M.Roy, FCAFor Respondent: Shri S.S.Alam, JCIT
Section 133(6)Section 142ASection 143(3)Section 145(3)Section 69B

…ra Manilal Nanavati vs Sushila Mahendra Nanavati AIR 1965 SC 364 and various other tribunal decisions mentioned below:- ITO vs Ghanshyambhai R.Thakkar (1996) 56 TTJ (Ahd.) 460 Ashwani Kumar vs ITO (1991) 39 ITD 183 (Del) Kishanchand Sobhrajmal vs ACIT (1992) 41 ITD 97 (Jaipur) Devilal Gherilal Shah vs DCIT (1995) 127 CTR (Trib.) (Ahd.) 135 Though the aforesaid decision was rendered in the context of credence of the seized document in the form of loose paper and its usage thereon in the search assessment proceedings, the analogy could be drawn from the aforesaid case to the facts of the instant case to the limit…