Sahara Infrastructure & Housing Limited, Kolkata vs. ACIT Central Circle-1, New Delhi
In the result, the appeal of the assessee is allowed
ITA 1726/DEL/2020[2017-18]Status: DisposedITAT Delhi02 Nov 2023AY 2017-18
Bench: Shri M. Balaganesh & Shri Anubhav Sharmasahara Infrastructure & Vs. Acit, Housing Ltd, Central Circle-1, Sahara India Sadan, 2A, New Delhi Shakespeare Sarani, Kolkata-700071 (Appellant) (Respondent) Pan: Aabcg2655B Assessee By : Sh. Dinesh Verma, Adv Shri Hardeep Singh, Ca Revenue By: Shri Kanv Bali, Sr. Dr Date Of Hearing 30/10/2023 Date Of Pronouncement 02/11/2023
For Appellant: Sh. Dinesh Verma, AdvFor Respondent: Shri Kanv Bali, Sr. DR
Section 139(4)Section 143(3)
…has not even bothered to state under what provisions of the Act, this addition towards interest income was made by him. Our view is further fortified by the decision of Hon’ble Allahabad High Court in the case of Jwala Prasad Radha Krishna vs CIT reported in 198 ITR 415 (All) and also on the decision of Hon’ble Gauhati High Court in the case of Highways Construction Co. Pvt Ltd vs CIT reported in 199 ITR 702 (Gau). Sahara Infrastructure & Housing Ltd 4. In view of the aforesaid observations and respectfully following the judicial precedents relied upon hereinabove, we hold that the addition made towards notiona…
