Korlay Trading Co. Ltd. (Cal.) 232 ITR 820. (vi) Krishan Kumar Jhanb v. ITO and Anr (Punjab & Haryana)

SRI JAGDISH PRASAD SHARMA,NEW DELHI vs. ITO, GHAZIABAD

The appeal of the assessee is dismissed

Bench: Shri Prashant Maharishi & Shri K.N.Charysri Jagdish Prasad Sharma, Vs. Ito, C/O. Mr. Sandeep Bhatnagar, Ward-1(3), Flat No. 12, 2Nd Floor, Sheel Tara Ghaziabad House, 4866/24, Ansari Road, Darya Ganj, New Delhi Pan: Azpps2130R (Appellant) (Respondent)

…ture and explaining the contents of the Sri Jagdish Prasad Sharma Vs. ITO affidavit - Possession of shops not handed over or money was not returned even after lapse of considerable time Addition under Section 68 upheld. (Krishan Kumar Jhamb Vs ITO & Anr (P&H) 17 DTR 249). (xii) Hon. Supreme Court in CIT v. Durga Prasad More [1971] 82 ITR 540 , at pages 545-547 made a reference to the test of human probabilities stating that “this raises the question whether the apparent can be considered as real. As laid down by this Court, apparent must be considered real until it is shown that there are reasons to believe that'…

ACIT, MEERUT vs. M/S. SHREE SHIV VANKESHAWAR EDUCATIONAL & SOCIAL WELFARE TRUST, MEERUT

Bench: Shri Prashant Maharishi & Shri K.N.Charyacit, Vs. Shree Shiv Vankeshawar Circle-2, Educational & Social Meerut Welfare Trust, A-217, Defence Colony, Meerut Pan: Aahts6246H (Appellant) (Respondent)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”: NEW DELHI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRI K.N.CHARY, JUDICIAL MEMBER ACIT, Vs. Shree Shiv Vankeshawar Circle-2, Educational & Social Meerut Welfare Trust, A-217, Defence Colony, Meerut PAN: AAHTS6246H (Appellant) (Respondent) Revenue by : Shri S. S. Rana, CIT DR Assessee by: Shri K. Sampath, Adv Shri V Rajkumar, Adv Date of Hearing 26/02/2019 Date of pronouncement 16/05/2019 O R D E R PER PRASHANT MAHARISHI, A. M. 1. This appeal is filed by the learned Assistant Commissioner Of Income Tax, Circle – 2, Meerut against the order of the learn…

ACIT, MEERUT vs. M/S. SPACE AGE RESEARCH & TECHNOLOGY FOUNDATION CHARITABLE TRUST, MEERUT

In the result Ground No. 1 and 3 of the appeal of the revenue is allowed and ground No

Bench: Shri H.S.Sidhu & Shri Prashant Maharishiacit, Space Age Research & Vs. Circle-2, Meerut Technology Foundation, Charitable Trust, Railway Road, Meerut Pan: Aabts7321M (Appellant) (Respondent)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”: NEW DELHI BEFORE SHRI H.S.SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ACIT, Space Age Research & Vs. Circle-2, Meerut Technology Foundation, Charitable Trust, Railway Road, Meerut PAN: AABTS7321M (Appellant) (Respondent) CO No. 448/Del/2012 Space Age Research & Technology ACIT, Foundation, Charitable Trust, Circle-2, Meerut Railway Road, Meerut PAN: AABTS7321M (Appellant) (Respondent) Assessee by : Sh. Sanjeev Sapra, Adv Revenue by: Sh. SS Rana, CIT DR Date of Hearing 02/05/2017 Date of pronouncement 23/05/2017 O R D E R PER PRASHANT MAHA…

ITO, MEERUT vs. M/S. JAYANTI PRASAD JEEVAN LAL JAIN, MEERUT

In the result we confirm the finding of the ld

Bench: Shri H.S.Sidhu & Shri Prashant Maharishiito, Jayanti Prasad Jeevan Lal Jain, Ward-1(3), Sarraf Pvt. Ltd, Vs. Meerut Navjeevan, New Prem Puri, Railways Road, Meerut Pan: Aabcj6694D (Appellant) (Respondent)

…R 316 (Alld.) (Hi) CIT Vs. United Commercial and Industrial Co.(199) 187 ITR 596 Cal. (iv) CIT Vs Precision Finance Pvt. Ltd. (Cal) 208 ITR 465 (v) CIT v/s Korlay Trading Co. Ltd. (Cal.) 232 ITR 820. (vi) Krishan Kumar Jhanb v/s ITO and Anr (Punjab & Haryana) 17 DTR 249 (vii) M/s Sejai International Ltd v/s CIT Meerut (All.) Appeal No.306 of 2010. (viii) CIT Vs Durga Prasad More, 82 ITR 540 (SC) (ix) CIT Vs P. Mohnakala, 291 ITR 278 (SC) (x) CIT Vs Sumati Dayal, 214, ITR 801 (SC) (xi) ITO Vs Diza Holdings Pvt. Ltd. 255 ITR 573 (Kerla) (xii) CIT Vs Nova Promoters and Finlease Pvt. Ltd. 18 Taxmann 217. 2. Whether i…

ACIT, MEERUT vs. M/S VATS PHARMA PVT. LTD.,, MEERUT

In the result, Appeal filed by the Revenue Stands dismissed

Bench: Shri H.S. Sidhu & Shri L.P. Sahuassessment Year: 2006-07

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘H’, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER Assessment Year: 2006-07 ACIT, Circle-2 vs. M/s Vats Pharma Pvt. Ltd. MEERUT 84/A, Hill Street, Meerut (PAN: AAACV7932P) (APPELLANT) (RESPONDENT) Appellant by : Sh. V.R. Soanbhadra, Sr. DR Respondent by : Sh. R.K. Garg, Adv. Date of Hearing : 03-02-2016 Date of Order : 05-02-2016 ORDER PER H.S. SIDHU, J.M. This appeal by the Department is directed against the Order dated 13.2.2013 of Ld. CIT(A)-Meerut pertaining to assessment year 2006-07 on the following grounds:…

ACIT, MEERUT vs. M/S. KASTOORI DEVI FOUNDATION, MEERUT

In the result, the appeal of the Revenue stands dismissed

Bench: Shri J.S. Reddy & Shri Chandra Mohan Garg

…he following case laws:- CIT Vs. Ashok Timber Industries (Cal) 125 ITR 336 I. Basantipur Tea Co. (P) Ltd. Vs. CIT (Cal) 180 ITR 261 II. CIT v/s Korlay Trading Co. Ltd. (Cal.) 232 ITR 820. III. “Krishan Kumar Jhanb v/s ITO and Anr (Punjab & Haryana) IV. 17 DTR 249” M/s Sejai International Ltd v/s CIT Meerut (AH.) Appeal V. No.306 of 2010. CIT Vs Durga Prasad More, 82 ITR 540(SC) VI. CIT Vs P. Mohnakala, 291 ITR 278 (SC) VII. VIII. CIT Vs Sumati Daval, 214, ITR 801 (SC) ITO Vs Diza Holdings Pvt. Ltd. 255 ITR 573 (Kerla) IX. CIT Vs. Precision Finance Pvt. Ltd. (Cal.) 208 ITR 465 X. V.I.S.P Pvt. Ltd. Vs. C…

ITO, MEERUT vs. SHRI MAHESH CHAND SAINI, MEERUT

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

…on the following case laws;- I. CIT Vs. Ashok Timber Industries (Cal) 125 ITR 336 II. Basantipur Tea Co. (P) Ltd. Vs. CIT (Cal) 180 ITR 261 III. CIT vis Korlay Trading Co. Ltd. (Cal.) 232 ITR 820. IV. Krishan Kumar Jhanb v/s ITO and Anr (Punjab & Haryana) 17 DTR 249" V. M/s Sejai International Ltd v/s CIT Meerut (All.) Appeal No.306 of2010. VI. CIT V s Durga Prasad More, 82 ITR 540(SC) VII. CIT Vs P. Mohnakala, 291 ITR 278 (SC) 2 VIII.CIT Vs Sumati Dayal, 214, ITR 801 (SC) IX. ITO Vs Diza Holdings Pvt. Ltd. 255 ITR 573 (Kerla) 2. That the appellant craves leave to add, modify and / or delete any ground…

ACIT, MEERUT vs. M/S. EASTERN DRUG & SANITARY PRODUCTS, MEERUT

In the result, the appeal of the revenue is dismissed

Bench: Shri T.S. Kapoor & Shri Chandramohan Garg

…certainly upon the assessee to prove the credits appearing in its books. Reliance is placed on the following judgments :- l I. CIT vs Korlay Trading Co. Ltd. (Cal.) 232 ITR 820. 1 Asstt.Year: 2008-09 II. "Krishan Kumar Jhamb vs ITO and Anr (Punjab & Haryana) 17 DTR 249" III. M/s Sejai International Ltd vs CIT Meerut (All.) Appeal No.306 of 2010 2. Whether Ld. CIT (Appeal) was justified in accepting the fresh confirmations as submitted by the assessee to prove the genuineness of trade creditors. Further, it was an additional evidence accepted by Ld. CIT (A) without providing opportunity to AO ignoring the provisi…