Friends Clearing Agency (P.) Ltd. v. Commissioner of Income

332 ITR 269High Court2011#2889 most cited

What is Friends Clearing Agency (P.) Ltd. v. Commissioner of Income authority for?

An ad-hoc disallowance of expenses is deleted where the Assessing Officer (AO) has not established or spelt out the specific expenses that were not vouched, especially when the assessee's accounts were duly audited. The reliance on the Friends Clearing Agency case supports this.

41

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2015 to 2023.

Also referred to as

Friends Clearing Agency P. Ltd. v. CIT · 332 ITR 269 · expenses · disallowance · ad-hoc disallowance · vouched expenses · audited accounts · Assessing Officer

Issues it is cited on

circular tradingsection 40a(2)(a)corporate guaranteesurvey under section 133asection 80ibsection 2(24)(x)commercial expediencyprincipal officersection 35section 40a(2)(b)section 2(24)section 80i

Judgments citing Friends Clearing Agency (P.) Ltd. v. Commissioner of Income

ACIT, Central Circle- 26, New Delhi vs. Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi

The appeal of the revenue is dismissed

ITA 1470/DEL/2018[2015-16]Status: DisposedITAT Delhi06 Sept 2018AY 2015-16

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…e made. xi. Reliance is placed on following decisions (Copy of decisions is enclosed) a. National Industrial Corpn. Ltd. v. Commissioner of Income tax [2002] 258 ITR 575 (DELHI HC); b. Friends Clearing Agency (P.) Ltd. v. Commissioner of Income- tax-ll [2011] 332 ITR 269 (Delhi); c. K.J. Arora v. Deputy Commissioner of lncome-tax-[2009] 180 TAXMAN 131 (DELHI) (MAG); d. Continental Device India Ltd. v. Additional Commissioner of Income-tax, Range 3, New Delhi [2015] 63 taxmann.com 364 (Delhi - Trib.); e. UEM India (P.) Ltd. v. Additional Commissioner of Income-tax [2015] 53 taxmann.com 387 (Delhi - Trib.) Critical…

ACIT, Central Circle- 26, New Delhi vs. Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi

The appeal of the revenue is dismissed

ITA 1469/DEL/2018[2014-15]Status: DisposedITAT Delhi06 Sept 2018AY 2014-15

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…e made. xi. Reliance is placed on following decisions (Copy of decisions is enclosed) a. National Industrial Corpn. Ltd. v. Commissioner of Income tax [2002] 258 ITR 575 (DELHI HC); b. Friends Clearing Agency (P.) Ltd. v. Commissioner of Income- tax-ll [2011] 332 ITR 269 (Delhi); c. K.J. Arora v. Deputy Commissioner of lncome-tax-[2009] 180 TAXMAN 131 (DELHI) (MAG); d. Continental Device India Ltd. v. Additional Commissioner of Income-tax, Range 3, New Delhi [2015] 63 taxmann.com 364 (Delhi - Trib.); e. UEM India (P.) Ltd. v. Additional Commissioner of Income-tax [2015] 53 taxmann.com 387 (Delhi - Trib.) Critical…

ACIT, Central Circle- 26, New Delhi vs. Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi

The appeal of the revenue is dismissed

ITA 1467/DEL/2018[2012-13]Status: DisposedITAT Delhi06 Sept 2018AY 2012-13

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…e made. xi. Reliance is placed on following decisions (Copy of decisions is enclosed) a. National Industrial Corpn. Ltd. v. Commissioner of Income tax [2002] 258 ITR 575 (DELHI HC); b. Friends Clearing Agency (P.) Ltd. v. Commissioner of Income- tax-ll [2011] 332 ITR 269 (Delhi); c. K.J. Arora v. Deputy Commissioner of lncome-tax-[2009] 180 TAXMAN 131 (DELHI) (MAG); d. Continental Device India Ltd. v. Additional Commissioner of Income-tax, Range 3, New Delhi [2015] 63 taxmann.com 364 (Delhi - Trib.); e. UEM India (P.) Ltd. v. Additional Commissioner of Income-tax [2015] 53 taxmann.com 387 (Delhi - Trib.) Critical…

ACIT, Central Circle- 26, New Delhi vs. Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi

The appeal of the revenue is dismissed

ITA 1466/DEL/2018[2011-12]Status: DisposedITAT Delhi06 Sept 2018AY 2011-12

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…e made. xi. Reliance is placed on following decisions (Copy of decisions is enclosed) a. National Industrial Corpn. Ltd. v. Commissioner of Income tax [2002] 258 ITR 575 (DELHI HC); b. Friends Clearing Agency (P.) Ltd. v. Commissioner of Income- tax-ll [2011] 332 ITR 269 (Delhi); c. K.J. Arora v. Deputy Commissioner of lncome-tax-[2009] 180 TAXMAN 131 (DELHI) (MAG); d. Continental Device India Ltd. v. Additional Commissioner of Income-tax, Range 3, New Delhi [2015] 63 taxmann.com 364 (Delhi - Trib.); e. UEM India (P.) Ltd. v. Additional Commissioner of Income-tax [2015] 53 taxmann.com 387 (Delhi - Trib.) Critical…

ACIT, Central Circle- 26, New Delhi vs. Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi

The appeal of the revenue is dismissed

ITA 1465/DEL/2018[2010-11]Status: DisposedITAT Delhi06 Sept 2018AY 2010-11

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…e made. xi. Reliance is placed on following decisions (Copy of decisions is enclosed) a. National Industrial Corpn. Ltd. v. Commissioner of Income tax [2002] 258 ITR 575 (DELHI HC); b. Friends Clearing Agency (P.) Ltd. v. Commissioner of Income- tax-ll [2011] 332 ITR 269 (Delhi); c. K.J. Arora v. Deputy Commissioner of lncome-tax-[2009] 180 TAXMAN 131 (DELHI) (MAG); d. Continental Device India Ltd. v. Additional Commissioner of Income-tax, Range 3, New Delhi [2015] 63 taxmann.com 364 (Delhi - Trib.); e. UEM India (P.) Ltd. v. Additional Commissioner of Income-tax [2015] 53 taxmann.com 387 (Delhi - Trib.) Critical…

ACIT, Central Circle- 26, New Delhi vs. Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi

The appeal of the revenue is dismissed

ITA 1464/DEL/2018[2009-10]Status: DisposedITAT Delhi06 Sept 2018AY 2009-10

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…e made. xi. Reliance is placed on following decisions (Copy of decisions is enclosed) a. National Industrial Corpn. Ltd. v. Commissioner of Income tax [2002] 258 ITR 575 (DELHI HC); b. Friends Clearing Agency (P.) Ltd. v. Commissioner of Income- tax-ll [2011] 332 ITR 269 (Delhi); c. K.J. Arora v. Deputy Commissioner of lncome-tax-[2009] 180 TAXMAN 131 (DELHI) (MAG); d. Continental Device India Ltd. v. Additional Commissioner of Income-tax, Range 3, New Delhi [2015] 63 taxmann.com 364 (Delhi - Trib.); e. UEM India (P.) Ltd. v. Additional Commissioner of Income-tax [2015] 53 taxmann.com 387 (Delhi - Trib.) Critical…

Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 26, New Delhi

The appeal of the revenue is dismissed

ITA 1190/DEL/2018[2011-12]Status: DisposedITAT Delhi06 Sept 2018AY 2011-12

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…e made. xi. Reliance is placed on following decisions (Copy of decisions is enclosed) a. National Industrial Corpn. Ltd. v. Commissioner of Income tax [2002] 258 ITR 575 (DELHI HC); b. Friends Clearing Agency (P.) Ltd. v. Commissioner of Income- tax-ll [2011] 332 ITR 269 (Delhi); c. K.J. Arora v. Deputy Commissioner of lncome-tax-[2009] 180 TAXMAN 131 (DELHI) (MAG); d. Continental Device India Ltd. v. Additional Commissioner of Income-tax, Range 3, New Delhi [2015] 63 taxmann.com 364 (Delhi - Trib.); e. UEM India (P.) Ltd. v. Additional Commissioner of Income-tax [2015] 53 taxmann.com 387 (Delhi - Trib.) Critical…

Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 26, New Delhi

The appeal of the revenue is dismissed

ITA 1189/DEL/2018[2010-11]Status: DisposedITAT Delhi06 Sept 2018AY 2010-11

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…e made. xi. Reliance is placed on following decisions (Copy of decisions is enclosed) a. National Industrial Corpn. Ltd. v. Commissioner of Income tax [2002] 258 ITR 575 (DELHI HC); b. Friends Clearing Agency (P.) Ltd. v. Commissioner of Income- tax-ll [2011] 332 ITR 269 (Delhi); c. K.J. Arora v. Deputy Commissioner of lncome-tax-[2009] 180 TAXMAN 131 (DELHI) (MAG); d. Continental Device India Ltd. v. Additional Commissioner of Income-tax, Range 3, New Delhi [2015] 63 taxmann.com 364 (Delhi - Trib.); e. UEM India (P.) Ltd. v. Additional Commissioner of Income-tax [2015] 53 taxmann.com 387 (Delhi - Trib.) Critical…

Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 26, New Delhi

The appeal of the revenue is dismissed

ITA 1186/DEL/2018[2013-14]Status: DisposedITAT Delhi06 Sept 2018AY 2013-14

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…e made. xi. Reliance is placed on following decisions (Copy of decisions is enclosed) a. National Industrial Corpn. Ltd. v. Commissioner of Income tax [2002] 258 ITR 575 (DELHI HC); b. Friends Clearing Agency (P.) Ltd. v. Commissioner of Income- tax-ll [2011] 332 ITR 269 (Delhi); c. K.J. Arora v. Deputy Commissioner of lncome-tax-[2009] 180 TAXMAN 131 (DELHI) (MAG); d. Continental Device India Ltd. v. Additional Commissioner of Income-tax, Range 3, New Delhi [2015] 63 taxmann.com 364 (Delhi - Trib.); e. UEM India (P.) Ltd. v. Additional Commissioner of Income-tax [2015] 53 taxmann.com 387 (Delhi - Trib.) Critical…

Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 26, New Delhi

The appeal of the revenue is dismissed

ITA 1185/DEL/2018[2012-13]Status: DisposedITAT Delhi06 Sept 2018AY 2012-13

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…e made. xi. Reliance is placed on following decisions (Copy of decisions is enclosed) a. National Industrial Corpn. Ltd. v. Commissioner of Income tax [2002] 258 ITR 575 (DELHI HC); b. Friends Clearing Agency (P.) Ltd. v. Commissioner of Income- tax-ll [2011] 332 ITR 269 (Delhi); c. K.J. Arora v. Deputy Commissioner of lncome-tax-[2009] 180 TAXMAN 131 (DELHI) (MAG); d. Continental Device India Ltd. v. Additional Commissioner of Income-tax, Range 3, New Delhi [2015] 63 taxmann.com 364 (Delhi - Trib.); e. UEM India (P.) Ltd. v. Additional Commissioner of Income-tax [2015] 53 taxmann.com 387 (Delhi - Trib.) Critical…

Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 26, New Delhi

The appeal of the revenue is dismissed

ITA 1182/DEL/2018[2009-10]Status: DisposedITAT Delhi06 Sept 2018AY 2009-10

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…e made. xi. Reliance is placed on following decisions (Copy of decisions is enclosed) a. National Industrial Corpn. Ltd. v. Commissioner of Income tax [2002] 258 ITR 575 (DELHI HC); b. Friends Clearing Agency (P.) Ltd. v. Commissioner of Income- tax-ll [2011] 332 ITR 269 (Delhi); c. K.J. Arora v. Deputy Commissioner of lncome-tax-[2009] 180 TAXMAN 131 (DELHI) (MAG); d. Continental Device India Ltd. v. Additional Commissioner of Income-tax, Range 3, New Delhi [2015] 63 taxmann.com 364 (Delhi - Trib.); e. UEM India (P.) Ltd. v. Additional Commissioner of Income-tax [2015] 53 taxmann.com 387 (Delhi - Trib.) Critical…

Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 26, New Delhi

The appeal of the revenue is dismissed

ITA 1181/DEL/2018[2015-16]Status: DisposedITAT Delhi06 Sept 2018AY 2015-16

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…e made. xi. Reliance is placed on following decisions (Copy of decisions is enclosed) a. National Industrial Corpn. Ltd. v. Commissioner of Income tax [2002] 258 ITR 575 (DELHI HC); b. Friends Clearing Agency (P.) Ltd. v. Commissioner of Income- tax-ll [2011] 332 ITR 269 (Delhi); c. K.J. Arora v. Deputy Commissioner of lncome-tax-[2009] 180 TAXMAN 131 (DELHI) (MAG); d. Continental Device India Ltd. v. Additional Commissioner of Income-tax, Range 3, New Delhi [2015] 63 taxmann.com 364 (Delhi - Trib.); e. UEM India (P.) Ltd. v. Additional Commissioner of Income-tax [2015] 53 taxmann.com 387 (Delhi - Trib.) Critical…

Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 26, New Delhi

The appeal of the revenue is dismissed

ITA 1180/DEL/2018[2014-15]Status: DisposedITAT Delhi06 Sept 2018AY 2014-15

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…e made. xi. Reliance is placed on following decisions (Copy of decisions is enclosed) a. National Industrial Corpn. Ltd. v. Commissioner of Income tax [2002] 258 ITR 575 (DELHI HC); b. Friends Clearing Agency (P.) Ltd. v. Commissioner of Income- tax-ll [2011] 332 ITR 269 (Delhi); c. K.J. Arora v. Deputy Commissioner of lncome-tax-[2009] 180 TAXMAN 131 (DELHI) (MAG); d. Continental Device India Ltd. v. Additional Commissioner of Income-tax, Range 3, New Delhi [2015] 63 taxmann.com 364 (Delhi - Trib.); e. UEM India (P.) Ltd. v. Additional Commissioner of Income-tax [2015] 53 taxmann.com 387 (Delhi - Trib.) Critical…

ACIT, Circle-4(1), Kolkata vs. M/S. Goodrick Group Ltd., Kolkata

ITA 2088/KOL/2016[2011-12]Status: DisposedITAT Kolkata17 Aug 2018AY 2011-12

Bench: Shri S.S.Godara & Dr. A.L. Saini

Section 143(3)Section 40

…t the expenses disallowed by the AO were wholly laid out and expended exclusively for the purposes of the business. The ARs also brought to my notice the decision of the Hon'ble Delhi High Court in the case of Friends Clear Agency (P) Ltd vs. CIT, reported in 332 ITR 269. In this case disallowance of business expenditure on estimate basis was considered where similar expenses were allowed in totality in previous years is to be followed in subsequent years. These expenses have always been allowed prior to AYr. 2009-10 and also have been allowed in AYrs 2011-12 and subsequent assessment years. In view of the above…

ACIT, Circle-4(1), Kolkata vs. M/S. Goodrick Group Ltd., Kolkata

ITA 2087/KOL/2016[2010-11]Status: DisposedITAT Kolkata17 Aug 2018AY 2010-11

Bench: Shri S.S.Godara & Dr. A.L. Saini

Section 143(3)Section 40

…t the expenses disallowed by the AO were wholly laid out and expended exclusively for the purposes of the business. The ARs also brought to my notice the decision of the Hon'ble Delhi High Court in the case of Friends Clear Agency (P) Ltd vs. CIT, reported in 332 ITR 269. In this case disallowance of business expenditure on estimate basis was considered where similar expenses were allowed in totality in previous years is to be followed in subsequent years. These expenses have always been allowed prior to AYr. 2009-10 and also have been allowed in AYrs 2011-12 and subsequent assessment years. In view of the above…

Bhinmal Contractors Property & Land Developers P. Ltd, Mumbai vs. ACIT 4(1), Mumbai

In the result, appeals are allowed in terms indicated hereinabove

ITA 7207/MUM/2012[2008-09]Status: DisposedITAT Mumbai26 Apr 2018AY 2008-09

Bench: Shri R.C.Sharma, Am & Shri Ram Lal Negi, Jm

Section 143(3)Section 194CSection 80Section 80I

…TR 601 (SC) • JK Woolen Mfrs V CIT (1969) 72 ITR 612 (SC) • Alluminium Corp of India Ltd V CIT (1972) 86 ITR 11 (SC) • OMKAR SAHAY MOHEMMAD SAIL 37 ITR 151 (SC) • Kishanchand Chelaram vs CIT 125 ITR 713 (SC) • Friends Clearing Agency (P) Ltd V CIT 237 CTR 464/332 ITR 269 • CIT v. SSP (P) Ltd {2011] 202 Taxman 386/14 taxmann.com 87(Punj & Har) • CIT Faridabad vs.S.S.P. (P.) Ltd. [2011] 14 taxmann.com 87 (Punj. & Har.) 32. Keeping in view the facts and circumstances vis-à-vis nature of assessee’s business and fact that labour payment have been made at site, we restrict the disallowance at Rs.20,000/- in place of Rs…

ACIT, New Delhi vs. M/S. Modi Rubber Ltd., New Delhi

In the result, the appeal of the Revenue in ITA No

ITA 105/DEL/2014[2008-09]Status: DisposedITAT Delhi10 Nov 2017AY 2008-09

Bench: Smt Diva Singh & Shri B.P. Jain, [Assessment Year: 2008-09] The A.C.I.T Vs. M/S Modi Rubber Ltd Circle – 5(1) 4 – 7C, Dda Shopping Centre New Delhi New Friends Colony New Delhi Pan : Aaacm 2062 R [Appellant] [Respondent] Date Of Hearing : 18.10.2017 Date Of Pronouncement : 10.11.2017 Assessee By : Shri Rohit Jain Ms. Tejasvi Jain, Advocates Revenue By : Shri Atiq Ahmed, Sr. Dr

For Appellant: Shri Rohit JainFor Respondent: Shri Atiq Ahmed, Sr. DR
Section 14ASection 37(1)

…TA No. 1362 & 1032/DEL/2013 d) Cheminvest Ltd Vs. CIT 378 ITR 33 e) CIT Vs. Holcim India P Ltd 272 CTR 282 f) REI Agro Ltd Vs. DCIT 160 TTJ 107 g) ACB India Ltd Vs. ACIT 374 ITR 108 h) CIT Vs. Givo Ltd ITA No. 941/2010 i) Friends Clearing Agency P Ltd Vs. CIT 332 ITR 269 26. In that view of the matter, we do not find any infirmity in the order of the CIT(A) who has rightly deleted the disallowance to the extent as mentioned hereinabove, Thus, Ground No. 3 of the Revenue is dismissed. 27. In the result, the appeal of the Revenue in ITA No. 105/DEL/2014 is dismissed. The order is pronounced in the open court on…

DCIT, New Delhi vs. M/S. Asas Investments Pvt. Ltd., New Delhi

In the result, the appeal of the department is dismissed

ITA 4359/DEL/2016[2012-13]Status: DisposedITAT Delhi28 Apr 2017AY 2012-13

Bench: Shri N. K. Saini

For Appellant: Ms. Rano Jain, Adv. &For Respondent: Sh. Rajesh Kumar, Sr. DR

…(India) Ltd. Vs Addl. CIT (2006) 102 TTJ (Pune) 882 " DCIT Vs Haryana Oxygen Ltd. (1999) 76 ITD (Del) 32 " Dinesh Mills Ltd. Vs CIT (2002) 254 ITR 673 (Guj.) " CIT Vs S.S.P. (P) Ltd. (2011) 202 Taxman 386 (P&H) " Friends Clearing Agency (P) Ltd. Vs CIT (2011) 332 ITR 269 (Del.) 9. It was further submitted that the assessee is in the business of liasioning, auxiliary and syndication. Therefore, 7 ASAS Investments Pvt. Ltd. it required to conduct various meetings with the clients at regular intervals and for the said purpose the assessee took various membership of chambers in reputed five star hotels where various…

ACIT(Exemption), Jaipur vs. Mahima Shiksha Samiti, Jaipur

In the result, all the grounds taken by the Revenue are dismissed and ground taken by the assessee society is allowed

ITA 105/JPR/2016[2010-11]Status: DisposedITAT Jaipur03 Mar 2017AY 2010-11
For Appellant: Shri Vinod Kumar Gupta (CA)For Respondent: Shri Anil Kumar (CIT)
Section 11Section 11(1)Section 11(1)(a)Section 12ASection 13Section 13(1)(c)Section 13(3)Section 143(3)Section 32

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh dqy Hkkjr] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI KUL BHARAT, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 105/JP/16 fu/kZkj.k o"kZ@Assessment Year : 2010-11 cuke ACIT (Exemption), Jaipur Mahima Shiksha Samiti, A-18, Vs. Shanti Path Tilak Nagar, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN No. AAATM 1883 H izR;FkhZ@Respondent vihykFkhZ@Appellant vk;dj vihy la-@ITA No. 30/JP/16 fu/kZkj.k o"kZ@Assessment Year : 2010-11 cuke Mahima Shiksha Samiti, A-18, ACIT (Exemption), Jai…

Contitech India Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result, the appeal of the assessee is partly allowed for statistical purposes

ITA 3443/DEL/2016[2011-12]Status: DisposedITAT Delhi17 Oct 2016AY 2011-12

Bench: Sh. N. K. Saini, Am & Smt. Beena Pillai, Jm Ita No. 3443/Del/2016 : Asstt. Year : 2011-12 Contitech India Pvt. Ltd., Vs Asstt. Commissioner Of Income Dsm 249, Dlf Tower, Shivaji Tax, Circle-6(2), Marg, Najafgarh Road, Industrial New Delhi Area, New Delhi-110015 (Appellant) (Respondent) Pan No. Aabcr6921P Assessee By : Sh. Ajay Vohra, Sr. Adv., Neeraj Jain, Adv. & Puneet Chugh, Ca Revenue By : Sh. N. C. Swain, Sr. Dr Date Of Hearing : 04.08.2016 Date Of Pronouncement : 17.10.2016 Order Per N. K. Saini, Am: This Is An Appeal By The Assessee Against The Order Dated 29.01.2016 Of The Ao Passed U/S 144C R.W.S. 143(3) Of The Income Tax Act, 1961 (Hereinafter Referred To As The Act).

For Appellant: Sh. Ajay Vohra, Sr. Adv., Neeraj Jain, AdvFor Respondent: Sh. N. C. Swain, Sr. DR
Section 144CSection 37(1)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I-1’, NEW DELHI Before Sh. N. K. Saini, AM and Smt. Beena Pillai, JM ITA No. 3443/Del/2016 : Asstt. Year : 2011-12 Contitech India Pvt. Ltd., Vs Asstt. Commissioner of Income DSM 249, DLF Tower, Shivaji Tax, Circle-6(2), Marg, Najafgarh Road, Industrial New Delhi Area, New Delhi-110015 (APPELLANT) (RESPONDENT) PAN No. AABCR6921P Assessee by : Sh. Ajay Vohra, Sr. Adv., Neeraj Jain, Adv. & Puneet Chugh, CA Revenue by : Sh. N. C. Swain, Sr. DR Date of Hearing : 04.08.2016 Date of Pronouncement : 17.10.2016 ORDER Per N. K. Saini, AM: This is an appeal by the asse…