Ltd. v. Additional Commissioner of Income Tax (2011) 336 ITR 146 (Del.), AG Holding v. Income Tax Officer

352 ITR 364High Court2013#17722 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2019.

Judgments citing Ltd. v. Additional Commissioner of Income Tax (2011) 336 ITR 146 (Del.), AG Holding v. Income Tax Officer

M/S. Hillman Properties Pvt. Ltd., New Delhi vs. ITO, New Delhi

In the result, appeal of Assessee dismissed

ITA 6530/DEL/2014[2001-02]Status: DisposedITAT Delhi11 Oct 2019AY 2001-02

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri Amit Goel, C.AFor Respondent: Ms. Rakhi Vimal, Sr. D.R

Section 133(6)Section 139(1)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “C”: DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA.No.6530/Del./2014 Assessment Year 2001-2002 M/s. Hillman Properties The Income Tax Officer, Pvt. Ltd., A-7/6, Jhimil vs., Ward-12(4), Indl. Area, Shahdara, New Delhi. New Delhi.PAN AAACH0547K (Appellant) (Respondent) For Assessee : Shri Amit Goel, C.A. For Revenue : Ms. Rakhi Vimal, Sr. D.R. Date of Hearing : 07.10.2019 Date of Pronouncement : 11.10.2019 ORDER PER BHAVNESH SAINI, J.M. This appeal by Assessee has been directed against the Order of the Ld. CIT…

Sanjay Sureshchandra Shah, Pune vs. Income-Tax Officer, Ward - 14(3), Pune

In the result, the appeal is partly allowed for statistical

ITA 6/PUN/2019[2010-11]Status: DisposedITAT Pune20 Mar 2019AY 2010-11

Bench: Shri R.S. Syalआयकर अपील सं. / Ita No.06/Pun/2019 िनधा"रण वष" / Assessment Year : 2010-11

Section 133ASection 147Section 148

…e, such as, Rajat Export Import Pvt. Ltd. vs. ITO (2012) 341 ITR 135 (Del); AGR Investment Ltd. vs. Addl.CIT and Anr (2011) 333 ITR 146 (Del); CIT vs. Nova Promoters And Finlease (P) Ltd. (2012) 342 ITR 169 (Del); and AG Holdings Pvt. Ltd. vs. ITO (2013) 352 ITR 364 (Del). On going through such decisions, it is observed that the predominant view is in favour of upholding the initiation of reassessment proceedings on the basis of the report of the Investigation Wing indicating the receipt of accommodation entries by the assessee, which is fortified by the above-referred judgments of the Hon’ble Supreme Court…

Om Prakash Rasoria, Alwar vs. ITO, Alwar

ITA 46/JPR/2014[2006-07]Status: DisposedITAT Jaipur27 Apr 2018AY 2006-07

For Appellant: Shri Rohan Sogani, CA and Shri Rajeev Sogani, CAFor Respondent: Smt.Seema Meena,JCIT - DR fu/kZkfjrh dh vksj ls@

Section 147Section 54B

…Also Hon'ble Delhi High Court has upheld the reassessment proceedings in the case of Ram Bagh Palace Hotels Pvt. Ltd vs DCIT 350 ITR 660. Further Hon'ble Delhi High Court has also upheld the reassessment proceedings in the case of A.G. Holdings Pvt Ltd vs ITO 352 ITR 364 and also in the case of Contel Medicare System Pvt. Ltd vs CIT , 349 ITR 649 and in the case of Video Electronics Ltd. vs JCIT 353 ITR 73. 4.12 Thus in view of the above discussion, I hold that the AO had rightly initiated the proceedings u/s 147 / 148 of the I.T. Act.’’ 5.2 During the course of hearing, the ld.AR of the assessee prayed that the…

Kailashpati Overseas Pvt. Ltd., Delhi vs. ITO, New Delhi

In the result, the appeal is allowed for statistical purposes

ITA 1033/DEL/2013[2003-04]Status: DisposedITAT Delhi31 May 2017AY 2003-04

Bench: Shri R.S. Syal, Vice-Assessment Year : 2003-04 Kailashpati Overseas Pvt. Ltd., Vs. Ito, C/O Kapil Goel, Advocate, Ward 5(1), A-1/25, Sector-15, Rohini, New Delhi. Delhi. Pan : Aaack1244M

For Appellant: Shri Kapil Goel &For Respondent: Ms Bedobani, DR

Section 131Section 133(6)Section 142(1)Section 148Section 68

…under section 148 the merits of the matter are not relevant and the Assessing Officer at that stage is required to form only a prima facie belief or opinion that income chargeable to tax at escaped assessment’. 14. In AG Holdings Pvt. Ltd. vs. ITO (2013) 352 ITR 364 (Del), the Hon'ble jurisdictional High Court has upheld the initiation of reassessment proceedings under similar circumstances when the assessee therein was beneficiary of some accommodation entries about which the report of Investigation Wing was received by the Assessing Officer. 15. In CIT vs. Jansampark Advertising and Marketing (P) Ltd. (2…

Pr. Commissioner of Income Tax--6 vs. Meenakshi Overseas Pvt. Ltd

ITA/692/2016HC Delhi26 May 2017

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE CHANDER SHEKHAR

Section 139Section 143Section 143(1)Section 147Section 148Section 151(1)Section 260ASection 68

…ITA 692/2016 Page 1 of 18 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI 9 + ITA 692/2016 PRINCIPAL COMMISSIONER OF INCOME TAX-6 ...Appellant Through: Mr. Rahul Chaudhary, Senior standing counsel. Versus MEENAKSHI OVERSEAS PVT. LTD. .... Respondent Through: Mr. Kapil Goel, Advocate. CORAM: JUSTICE S. MURALIDHAR JU…