Goyal Gases (P) Ltd. v. CIT

Sh. Sanjay Dalmia, New Delhi vs. DCIT, New Delhi

In the result all the appeal filed by the assessee are dismissed

Bench: Shri H.S.Sidhu & Shri Prashant Maharishi

…ITA No. 3795 to 3801/Del/2014 (Assessment Year: 2006-07 to 2012-13 Sanjay Dalmia, Vs DCIT INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ―G‖: NEW DELHI BEFORE SHRI H.S.SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No. 3795 to 3801/Del/2014 (Assessment Year: 2006-07 to 2012-13) Sanjay Dalmia, Vs. DCIT, 2nd Floor, Indraprakash Building, Central Circle-2, 21, Barakhamba Road, New Delhi New Delhi PAN:AADPD9438N (Appellant) (Respondent) Assessee by : Shri Vinod Kumar Bindal, Adv Revenue by: Shri SS Rana, CIT DR Date of Hearing 28/09/2017 Date of pronouncement 05/10/2017 O R D E R PER PRASHA…

CIT vs. M/S Teletube Electronics Ltd

The appeal of the Assessee is allowed

…ITA Nos. 38 of 2002 & 132 of 2002 Page 1 of 32 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI Reserved on: 3rd September, 2015 Date of Decision: 24th September, 2015 ITA 38/2002 TELETUBE ELECTRONICS LTD. .....Petitioner Through: Mr. Ajay Vohra, Senior Advocate with Ms. Kavita Jha and Mr. Vaibhav Kulkarni, Advocates. Versus COMMISSIONER OF INCOME TAX, DELHI-VI .........Respondent Through: Mr. Raghvendra K. Singh and Mr.Kamal Sawhney, Advocates. AND ITA 132/2002 CIT ......Petiti…

Teletube Electronics Ltd

The appeal of the Assessee is allowed

…ITA Nos. 38 of 2002 & 132 of 2002 Page 1 of 32 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI Reserved on: 3rd September, 2015 Date of Decision: 24th September, 2015 ITA 38/2002 TELETUBE ELECTRONICS LTD. .....Petitioner Through: Mr. Ajay Vohra, Senior Advocate with Ms. Kavita Jha and Mr. Vaibhav Kulkarni, Advocates. Versus COMMISSIONER OF INCOME TAX, DELHI-VI .........Respondent Through: Mr. Raghvendra K. Singh and Mr.Kamal Sawhney, Advocates. AND ITA 132/2002 CIT ......Petiti…

Teletube Electronics Ltd

The appeal of the Assessee is allowed

…ITA Nos. 38 of 2002 & 132 of 2002 Page 1 of 32 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI Reserved on: 3rd September, 2015 Date of Decision: 24th September, 2015 ITA 38/2002 TELETUBE ELECTRONICS LTD. .....Petitioner Through: Mr. Ajay Vohra, Senior Advocate with Ms. Kavita Jha and Mr. Vaibhav Kulkarni, Advocates. Versus COMMISSIONER OF INCOME TAX, DELHI-VI .........Respondent Through: Mr. Raghvendra K. Singh and Mr.Kamal Sawhney, Advocates. AND ITA 132/2002 CIT ......Petiti…

Commissioner of Income Tax Delhi IV vs. Goyal M.G Gases P. Ltd

The appeal is allowed; no costs

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE R.V.EASWAR

…180/- imposed by the Assessing Officer u/s 271(c) of the Act? (ii). Whether the ITAT was correct in law in deleting the penalty ignoring the material fact that the transaction was ITA 58/2008 Page 2 treated as sham by ITAT as well as by this court (227 ITR 536) in the quantum proceedings?” 2. The assessee filed its return for the assessment year 1989-90 declaring an income of Rs. 23,74,987/-. The Assessing Officer by order dated 30.3.1992 assessed the assessee’s income at Rs. 11,24,84,725/- which included disallowance of depreciation of Rs. 37,69,273/- on computers purchased by the assessee fro…

Video Electronics P.Ltd vs. Income Tax Officerr

…as not proved and that the assessee was not entitled to claim depreciation of ₹ 30,17,122 in respect of the second transaction." 19. The learned counsel for the Revenue has relied upon another judgment of this Court reported as *Goyal Gass Pvt. Ltd. vs. CIT* 227 ITR 536 (1997) wherein the claim of the assessee for depreciation was disallowed by the Assessing Officer. The disallowance was upheld in appeal by the CIT(A), ITAT and the High Court dismissed the appeal of the Assessee agreeing with the conclusion of the Tribunal.  On the issue of the reopening of the assessment of the yea…

Video Electronics Ltd vs. Joint CIT

…not proved and that the assessee was not entitled to claim depreciation of ` 30,17,122 in respect of the second transaction.” 19. The learned counsel for the Revenue has relied upon another judgment of this Court reported as Goyal Gass Pvt. Ltd. vs. CIT 227 ITR 536 (1997) wherein the claim of the assessee for depreciation was disallowed by the Assessing Officer. The disallowance was upheld in appeal by the CIT(A), ITAT and the High Court dismissed the appeal of the Assessee agreeing with the conclusion of the Tribunal. 2010:DHC:5831-DB ITA Nos.1415/08, 1425-6/08,1100/09,1103-4/09 &1200/09…