Geep Industrial Syndicate Ltd. v. CBDT

166 ITR 88High Court1987#19519 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2022 to 2023.

Judgments citing Geep Industrial Syndicate Ltd. v. CBDT

JAMMAT-E-ISLAMI HIND,NEW DELHI vs. CIT(EXEMPTION), NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 1289/DEL/2023[-]Status: DisposedITAT Delhi20 Nov 2023

Bench: Shri M. Balaganesh & Shri Anubhav Sharmaassessment Year: Na Jammat-E-Islami Hind, Vs Cit (Exemptions), D-321, Dawat Nagar, New Delhi. Abul Fazal Enclave, Jamia Nagar, New Delhi – 110 025. Pan: Aaatj3324L (Applicant) (Respondent) Assessee By : Dr. Rakesh Gupta, Adv. & Shri Somil Agarwal, Adv. Revenue By : Shri Waseem Arshad, Cit, Dr Date Of Hearing : 09.11.2023 Date Of Pronouncement : 20.11.2023

For Appellant: Dr. Rakesh Gupta, Adv. &For Respondent: Shri Waseem Arshad, CIT, DR

Section 12ASection 148Section 292B

…he settled provisions of law wherein it is held that the Circulars of the Board are binding on the ld. tax authorities. Reliance in this regard can be placed on the judgement of Hon’ble Delhi High Court in the case of Geep Industrial Syndicate Vs. CBDT (1987) 166 ITR 88 (Del). 8. As with regard to the subsequent validation of the order, it comes up that although this proposition is also not sustainable and the reasons have been elaborately discussed in the case of Abhinav Chaturvedi (supra), still, for sustaining this argument, there should have been some material to show that at any stage the DIN was generated…

INDER CHAND BAJAJ,DELHI vs. DCIT, CENTRAL CIRCLE-32, DELHI

In the result, the appeal of the assessee is allowed

ITA 2872/DEL/2022[2015-16]Status: DisposedITAT Delhi20 Nov 2023AY 2015-16

Bench: Shri M. Balaganesh & Shri Anubhav Sharmaassessment Year: 2015-16 Inder Chand Bajaj (Huf), Vs Dcit, Ae-17, 2Nd Floor, Central Circle-32, Tagore Garden, Delhi. Delhi – 110 027. Pan: Aaahb6564N (Applicant) (Respondent) Assessee By : Shri Ved Jain, Adv. & Ms Uma Upadhyay, Ca Revenue By : Shri Waseem Arshad, Cit, Dr Date Of Hearing : 09.11.2023 Date Of Pronouncement : 20.11.2023

For Appellant: Shri Ved Jain, Adv. &For Respondent: Shri Waseem Arshad, CIT, DR

Section 12ASection 148Section 153CSection 292B

…he settled provisions of law wherein it is held that the Circulars of the Board are binding on the ld. tax authorities. Reliance in this regard can be placed on the judgement of Hon’ble Delhi High Court in the case of Geep Industrial Syndicate Vs. CBDT (1987) 166 ITR 88 (Del). 9. As with regard to the subsequent validation of the order, it comes up that although this proposition is also not sustainable and the reasons have been elaborately discussed in the case of Abhinav Chaturvedi (supra), still, for sustaining this argument, there should have been some material to show that at any stage the DIN was generated…

DCIT, CIRCLE- 10(1), NEW DELHI vs. G4S FACILITY SERVICES (INDIA) PVT. LTD., NEW DELHI

In the result, appeal filed by the Revenue is dismissed

ITA 559/DEL/2019[2015-16]Status: DisposedITAT Delhi30 Aug 2022AY 2015-16

Bench: Dr. B.R.R. Kumar & Shri N.K. Choudhryassessment Year: 2015-16

For Appellant: Sh. SalilKapoor, Ld. AdvFor Respondent: Sh. Ravi Kant Choudhary, Ld. Sr. DR

Section 139(1)Section 2(24)(x)Section 250Section 26(1)(va)Section 36(1)(va)Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’ NEW DLEHI BEFORE DR. B.R.R. KUMAR, ACCOUNTANT MEMBER AND SHRI N.K. CHOUDHRY, JUDICIAL MEMBER Assessment Year: 2015-16 DCIT, Circle 10(1), VersuS G4S Facility Services(India) New Delhi. Ltd., C-16, Community Centre, Behind Janak Cinema, Janakpuri, New Delhi. PAN: AABCG8346B (Appellant) (Respondent) Appellant by :Sh. SalilKapoor, Ld. Adv. Ms.AnanyaKapoor, Ld. Adv. Respondent by : Sh. Ravi Kant Choudhary, Ld. Sr. DR Date of hearing : 30.08.2022 Date of order : 30.08.2022 ORDER PER N.K. CHOUDHRY, J.M. This appeal has been preferred by the Revenue against th…

DCIT, CIRCLE-11(1), NEW DELHI vs. HOLISOL LOGISTICS P.LTD, NEW DELHI

In the result, the appeal of the Revenue stands

ITA 4361/DEL/2018[2014-15]Status: DisposedITAT Delhi30 Aug 2022AY 2014-15

Bench: Dr. B.R.R. Kumar & Shri N.K. Choudhryassessment Year: 2014-15

For Appellant: Sh. Ravi Kant Choudhary, Ld. Sr. DRFor Respondent: Sh. R.K. Mehra, Ld. CA

Section 250Section 36Section 46ASection 56(2)(vii)Section 56(2)(viib)

…. 6.2 The ld. Commissioner with regard to CBDT Circular No. 22/15 which was relied upon by the Assessing Officer, held that the circular cannot be conclusive and cannot override the judicial decisions as held in Geep Industrial Syndicate Ltd. vs. CBDT (1987) 166 ITR 88(Del) and CIT vs. Hero Cycles (P) Ltd. (1997) 228 ITR 463(SC). 6.3 The Ld. Commissioner while relying upon the judgments passed by the Hon’ble Punjab & Haryana High Court in the case of 10 DCIT Vs Holisol Logistrics P. Ltd CIT vs. Hemla Embroidery Mills (P) Ltd. (2014) 366 ITR 167 (P&H) and by the Hon’ble Delhi High Court in the case of CIT vs. A…