Navodaya Castle (P) Ltd. v. CIT

56 Taxmann.com 18Supreme Court of India2015#1493 most cited

What is Navodaya Castle (P) Ltd. v. CIT authority for?

Mere production of identity documents like a certificate of incorporation or PAN is insufficient to prove the genuineness of a transaction or the investor under Section 68, especially when material indicates the investor is a paper company and not a genuine party.

76

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2015 to 2025.

Also referred to as

Navodaya Castle v. CIT · Section 68 · share application money · genuineness of transaction · identity of subscriber · paper company · unexplained cash credit · burden of proof · source of source · accommodation entry · mere identity documents insufficient

Sections most often in play

Section 133(6)Section 143(3)Section 147Section 148Section 271(1)(c)Section 68Section 131Section 132

Issues it is cited on

source of sourceshare application moneyaddition u/s 68entry operatoraccommodation entrygenuineness of the transactionunexplained cash creditsection 133(6)section 132(4)section 68undisclosed incomesection 132

Judgments citing Navodaya Castle (P) Ltd. v. CIT

M/S Oriental Power Cables Ltd., Kota vs. Deputy Commissioner of Income Tax, Central Circle, Kota

ITA 1027/JPR/2018[2014-15]Status: DisposedITAT Jaipur12 Feb 2019AY 2014-15
Section 132Section 153Section 68

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “A”, JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 1096/JP/2018 fu/kZkj.k o"kZ@Assessment Year : 2012-13 cuke D.C.I.T., M/s Oriental Power Cables Ltd., Vs. Central Circle, Cable Nagar, NH-12, Kota, Kota. Rajasthan. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAACO 4036 H vihykFkhZ@Appellant izR;FkhZ@Respondent izR;k{ksi.k@C.O. No. 36/JP/2018 (Arising out of vk;dj vihy la-@ITA No. 1096/JP/2018) fu/kZkj.k…

Deputy Commissioner of Income Tax, Central Circle, Kota vs. M/S Baran Roller Flour Mills Pvt. Ltd., Kota

ITA 1207/JPR/2018[2011-12]Status: DisposedITAT Jaipur11 Jan 2019AY 2011-12
For Appellant: Shri Vijay Goyal (CA)For Respondent: Shri Varinder Mehta (CIT) fu/kZkfjrh dh vksj ls@
Section 14ASection 68

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh fot; iky jkWo] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM AND SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA Nos. 1206 & 1207/JP/2018 fu/kZkj.k o"kZ@Assessment Years : 2010-11 & 11-12 cuke Deputy Commissioner of Income-tax, M/s. Baran Roller Flour Mills P. Ltd. Vs. Central Circle, 6/7, Multimetals Campus, Kota. Large Scale Industrial Area, Kota. LFkk;h ys[kk la-@thvkbZvkj la-@PAN No. AABCB 7695 N vihykFkhZ@Appellant izR;FkhZ@Respondent C.O. Nos. 45 & 46/JP/2018 (Ari…

Deputy Commissioner of Income Tax, Central Circle, Kota vs. M/S Baran Roller Flour Mills Pvt. Ltd., Kota

ITA 1206/JPR/2018[2010-11]Status: DisposedITAT Jaipur11 Jan 2019AY 2010-11
For Appellant: Shri Vijay Goyal (CA)For Respondent: Shri Varinder Mehta (CIT) fu/kZkfjrh dh vksj ls@
Section 14ASection 68

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh fot; iky jkWo] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM AND SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA Nos. 1206 & 1207/JP/2018 fu/kZkj.k o"kZ@Assessment Years : 2010-11 & 11-12 cuke Deputy Commissioner of Income-tax, M/s. Baran Roller Flour Mills P. Ltd. Vs. Central Circle, 6/7, Multimetals Campus, Kota. Large Scale Industrial Area, Kota. LFkk;h ys[kk la-@thvkbZvkj la-@PAN No. AABCB 7695 N vihykFkhZ@Appellant izR;FkhZ@Respondent C.O. Nos. 45 & 46/JP/2018 (Ari…

M/S Kota Dall Mill, Kota vs. Deputy Commissioner of Income Tax, Central Circle, Kota

ITA 998/JPR/2018[2011-12]Status: DisposedITAT Jaipur31 Dec 2018AY 2011-12
For Appellant: Shri Vijay Goyal & Shri Gulshan Agarwal (CAs)For Respondent: Shri Varinder Mehta (CIT)
Section 132Section 143(3)Section 153ASection 153B(1)(b)Section 68

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh fot; iky jkWo] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM AND SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 997 to 1002/JP/2018 & 1119/JP/2018 fu/kZkj.k o"kZ@Assessment Year : 2007-08. cuke M/s. Kota Dall Mill The Deputy Commissioner of Income- tax, Central Circle, Room No. 212, 2nd Vs. C-Block, Multimetals Ltd. Campus 6/7, Heavy Industrial Area, Floor, C.R. Building, Rawat Bhata Kansua Road, Road, Kota. Kota. LFkk;h ys[kk la-@thvkbZvkj la-@PAN No. AAAFK 8105 C…

M/S Kota Dall Mill, Kota vs. Deputy Commissioner of Income Tax, Central Circle, Kota

ITA 997/JPR/2018[2010-11]Status: DisposedITAT Jaipur31 Dec 2018AY 2010-11
For Appellant: Shri Vijay Goyal & Shri Gulshan Agarwal (CAs)For Respondent: Shri Varinder Mehta (CIT)
Section 132Section 143(3)Section 153ASection 153B(1)(b)Section 68

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh fot; iky jkWo] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM AND SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 997 to 1002/JP/2018 & 1119/JP/2018 fu/kZkj.k o"kZ@Assessment Years : 2010-11, 11-12, 12-13, 13-14, 14-15,15-16 & 16-17. cuke M/s. Kota Dall Mill The Deputy Commissioner of Income- tax, Central Circle, Room No. 212, 2nd Vs. C-Block, Multimetals Ltd. Campus 6/7, Heavy Industrial Area, Floor, C.R. Building, Rawat Bhata Kansua Road, Road, Kota. Kota. LFkk;h ys…

Deputy Commissioner of Income Tax, Central Circle, Kota vs. M/S Kota Dall Mill, Kota

ITA 1057/JPR/2018[2010-11]Status: DisposedITAT Jaipur31 Dec 2018AY 2010-11
For Appellant: Shri Vijay Goyal & Shri Gulshan Agarwal (CAs)For Respondent: Shri Varinder Mehta (CIT)
Section 132Section 143(3)Section 153ASection 153B(1)(b)Section 68

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh fot; iky jkWo] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM AND SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 997 to 1002/JP/2018 & 1119/JP/2018 fu/kZkj.k o"kZ@Assessment Years : 2010-11, 11-12, 12-13, 13-14, 14-15,15-16 & 16-17. cuke M/s. Kota Dall Mill The Deputy Commissioner of Income- tax, Central Circle, Room No. 212, 2nd Vs. C-Block, Multimetals Ltd. Campus 6/7, Heavy Industrial Area, Floor, C.R. Building, Rawat Bhata Kansua Road, Road, Kota. Kota. LFkk;h ys…

M/S Kota Dall Mill, Kota vs. Deputy Commissioner of Income Tax, Central Circle, Kota

ITA 999/JPR/2018[2012-13]Status: DisposedITAT Jaipur28 Dec 2018AY 2012-13
For Appellant: Shri Vijay Goyal & Shri Gulshan Agarwal (CAs)For Respondent: Shri Varinder Mehta (CIT)
Section 132Section 143(3)Section 153ASection 153B(1)(b)Section 68

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh fot; iky jkWo] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM AND SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 997 to 1002/JP/2018 & 1119/JP/2018 fu/kZkj.k o"kZ@Assessment Year : 2007-08. cuke M/s. Kota Dall Mill The Deputy Commissioner of Income- tax, Central Circle, Room No. 212, 2nd Vs. C-Block, Multimetals Ltd. Campus 6/7, Heavy Industrial Area, Floor, C.R. Building, Rawat Bhata Kansua Road, Road, Kota. Kota. LFkk;h ys[kk la-@thvkbZvkj la-@PAN No. AAAFK 8105 C…

Income Tax Officer 15(2)-1, Mumbai vs. Iraisaa Developers Private Limited, Mumbai

In the result, the appeal filed by the revenue is hereby ordered to be dismissed

ITA 1810/MUM/2018[2009-10]Status: DisposedITAT Mumbai07 Sept 2018AY 2009-10

Bench: Shri B. R. Baskaran, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.1810/Mum/2018 (निर्धारण वर्ा / Assessment Year: 2009-10) Ito-15(2)-1, Mumbai Room बिधम/ M/S. Iraisaa Developers Pvt. No.452 4Th Floor, Aayakar Ltd. D2, Big Splash, Sector- Vs. Bhavan, M.K. Road, 17, Vashi, Navi Mumbai- Mumbai-400020. 400703. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabci3061M (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. Revenue By: Shri N. Hemalatha (Dr) Assessee By: Shri Devendra Jain (Ar) सुनवाई की तारीख / Date Of Hearing: 18.06.2018 घोषणा की तारीख /Date Of Pronouncement: 07.09.2018 आदेश / O R D E R Per Amarjit Singh, Jm: The Revenue Has Filed The Present Appeal Against The Order Dated 08.12.2017 Passed By The Commissioner Of Income Tax (Appeals) - 24, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2009- 10. 2. The Revenue Has Raised The Following Grounds: - "1. "On The Facts & In The Circumstances Of [He Cast & M Law, The Ld Cit(A) Erred In Deleting The Addition Of Unsecured Loans Amounting To Rs,50,00,000/- Made Under Section Cit A Of The Income Tax Act, Without Appreciating The Findings Of The Assessing Officer On The Basis Of

For Appellant: Shri Devendra Jain (AR)For Respondent: Shri N. Hemalatha (DR)
Section 132Section 143(1)Section 147Section 148Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI B. R. BASKARAN, AM AND SHRI AMARJIT SINGH, JM आयकर अपील सं/ I.T.A. No.1810/Mum/2018 (निर्धारण वर्ा / Assessment Year: 2009-10) ITO-15(2)-1, Mumbai Room बिधम/ M/s. Iraisaa Developers Pvt. No.452 4th Floor, Aayakar Ltd. D2, Big Splash, Sector- Vs. Bhavan, M.K. Road, 17, Vashi, Navi Mumbai- Mumbai-400020. 400703. स्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AABCI3061M (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. Revenue by: Shri N. Hemalatha (DR) Assessee by: Shri Devendra Jain (AR) सुनवाई की तारीख / Date of Hearing: 18.06.2018 घोषणा की तारीख /Da…

Income Tax Officer 15(1)(2), Mumbai vs. Energic Real Estate Private Limited, Mumbai

The appeals of the Revenue are dismissed

ITA 5999/MUM/2017[2008-09]Status: DisposedITAT Mumbai27 Aug 2018AY 2008-09

Bench: Shri Joginder Singh & Shri Rajesh Kumar

Section 260Section 68

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES, ‘SMC’ MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी राजेश कुमार, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Rajesh Kumar, Accountant Member ITA Nos.5999 & 6000/Mum/2017 Assessment Years: 2008-09 & 2010-11 Income Tax Officer-15(1)(2), M/s. Energic Real Estate Room No.15B, Ground Floor, Private Limited, बनाम/ Aayakar Bhavan, 3/24, Riddhi Siddhi Vs. Maharshi Karve Road, Apartment, Mithanagar Churchgate, Road, Mulund (East), Mumbai-400020 Mumbai-400081 (राज"व /Revenue) ("नधा"रती /Assessee) PAN.…

Apna Foods P. Ltd, Mumbai vs. ITO 5(1)(1), Mumbai

ITA 4566/MUM/2016[2006-07]Status: DisposedITAT Mumbai03 Aug 2018AY 2006-07

Bench: Hon’Ble Sh. R. C. Sharma, Am & Hon’Ble Sh. Sandeep Gosain, Jm आयकरअपीलसं./ I.T.A. No. 4566/Mum/2016 (निर्धारणवर्ा / Assessment Year: 2006-07)

For Appellant: Ms. Retuja Pawar, ARFor Respondent: Shri V. Justin, DR
Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE HON’BLE SH. R. C. SHARMA, AM & HON’BLE SH. SANDEEP GOSAIN, JM आयकरअपीलसं./ I.T.A. No. 4566/Mum/2016 (निर्धारणवर्ा / Assessment Year: 2006-07) ITO 5(1) M/s Apna Foods Pvt. Ltd. 8 Arab Bunglow, 12th Mumbai बिधम/ Pin- Khetwadi Lane, Near Vs. Balwas Hotel Mumbai-400004 स्थायीलेखासं./जीआइआरसं./ PAN No. AAICS1219G (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant by : Ms. Retuja Pawar, AR प्रत्यथीकीओरसे/Respondentby : Shri V. Justin, DR सुनवाईकीतारीख/ : 27/07/2018 Date of Hearing घोषणाकीतारीख / 03/08/2018 : Date of Pronouncement आदेश…

M/S. Dalmia Consolidated Pvt. Ltd., Delhi vs. DCIT, New Delhi

In the result, the appeal of the Assessee is allowed

ITA 2753/DEL/2017[2008-09]Status: DisposedITAT Delhi19 Jul 2018AY 2008-09

Bench: Shri H.S. Sidhu & Shri T.S. Kapoorassessment Year: 2008-09

For Appellant: Sh. Hiren Mehta, CAFor Respondent: Ms. Rachna Singh, CIT(DR)
Section 132(1)Section 142(1)Section 143(2)Section 153ASection 153CSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI T.S. KAPOOR, ACCOUNTANT MEMBER Assessment Year: 2008-09 M/s Dalmia Consolidated Pvt. Ltd., vs. DCIT, Circle 7(1), (formerly known as Dalmia Infrastructure New Delhi Pvt. Ltd.) A-218, Ground Floor, Okhla Industrial Estate, Phase-I, Delhi – 110 020 (PAN : AACCD7702P) (APPELLANT) (RESPONDENT) Assessee by : Sh. Hiren Mehta, CA Department by : Ms. Rachna Singh, CIT(DR) ORDER PER H.S. SIDHU, JM The Assessee has filed the Appeal against the impugned Order dated 22.3.2017 of Ld. CIT(A)-37, New Delhi…

M/S Kanha Enterprises Pvt Ltd., Delhi vs. ITO, New Delhi

ITA 86/DEL/2016[2006-07]Status: DisposedITAT Delhi30 Nov 2016AY 2006-07

Bench: Sh. N. K. Sainiita No. 86/Del/2016 : Asstt. Year : 2006-07 M/S Kanha Enterprises Pvt. Ltd., Vs Income Tax Officer, 1170, Kucha Mahajani, Chandani Ward-5(1), Chowk, Delhi-110006 New Delhi (Appellant) (Respondent) Pan No. Aaacr6935N Assessee By : Sh. Sandeep Sapra, Adv. Revenue By : Sh. Neeraj Kumar, Sr. Dr Date Of Hearing : 07.09.2016 Date Of Pronouncement : 30.11.2016 Order This Is An Appeal By The Assessee Against The Order Dated 18.11.2015 Of Ld. Cit(A)-Xvii, New Delhi.

For Appellant: Sh. Sandeep Sapra, AdvFor Respondent: Sh. Neeraj Kumar, Sr. DR
Section 142(1)Section 143(3)Section 147Section 148Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC-3’, NEW DELHI Before Sh. N. K. Saini, Accountant Member ITA No. 86/Del/2016 : Asstt. Year : 2006-07 M/s Kanha Enterprises Pvt. Ltd., Vs Income Tax Officer, 1170, Kucha Mahajani, Chandani Ward-5(1), Chowk, Delhi-110006 New Delhi (APPELLANT) (RESPONDENT) PAN No. AAACR6935N Assessee by : Sh. Sandeep Sapra, Adv. Revenue by : Sh. Neeraj Kumar, Sr. DR Date of Hearing : 07.09.2016 Date of Pronouncement : 30.11.2016 ORDER This is an appeal by the assessee against the order dated 18.11.2015 of ld. CIT(A)-XVII, New Delhi. 2. Following grounds have been raised in thi…

ITO, New Delhi vs. Lc Fashion Pvt. Ltd, Delhi

In the result, the appeal of the Revenue is allowed for statistical purposes

ITA 4450/DEL/2015[2009-10]Status: DisposedITAT Delhi01 Nov 2016AY 2009-10

Bench: Smt Diva Singh

Section 131Section 133Section 133(6)Section 143(1)Section 148Section 68

…ided which have not been availed of and the CIT(A) has accepted the arguments without any enquiry or considering the findings on record. Reliance was also placed upon the decision of the Apex Court in the case of Navodaya Castle Private Ltd vs CIT(A) (2015) 56 Taxmann.com 18 (SC) wherein upholding the finding of the Hon’ble High Court the SLP of the assessee had been dismissed. The finding of the Hon’ble High Court that certificate of incorporation, PAN etc were not sufficient for the purposes of identification of subscriber company when there was material to show that subscriber was a paper company and not…

G.S. Control, New Delhi vs. ACIT, New Delhi

ITA 3407/DEL/2013[2003-04]Status: DisposedITAT Delhi20 May 2016AY 2003-04

Bench: Shri H.S. Sidhu & Shri J. Sudhakar Reddy

For Appellant: Dr. Ram Samujh, AdvocateFor Respondent: Shri T. Vasanthan, Sr.DR
Section 143Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : “C” NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI J. SUDHAKAR REDDY, ACCOUNTANT MEMBER ITA No: 3407/Del/2013 AY : - 2003-04 G.S. Control vs. ACIT F-3/8A, Krishna Nagar Circle-12 (1) New Delhi – 110 051 New Delhi. PAN AACCG0368G (Appellant) (Respondent) Appellant by : Dr. Ram Samujh, Advocate Respondent by : Shri T. Vasanthan, Sr.DR Date of Hearing : 14.03.2016 Date of pronouncement : O R D E R PER J.SUDHAKAR REDDY, ACCOUNTANT MEMBER This is an appeal filed by the assessee directed against the order of the Commissioner of Income Tax…

Wellman Wacoma Ltd, Kolkata vs. JCIT, Circle - 8, Kolkata

ITA 1229/KOL/2012[2009-10]Status: DisposedITAT Kolkata13 Apr 2016AY 2009-10

Bench: : Shri M. Balaganesh & Shri S.S. Vishwanethra Ravi

For Appellant: Shri S.M Surana, Advocate, ld.ARFor Respondent: Md. Ghyas Uddin, JCIT, ld.Sr.DR
Section 143(3)Section 3Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, “B” BENCH, KOLKATA Before : Shri M. Balaganesh, Accountant Member, and Shri S.S. Vishwanethra Ravi Judicial Member, ITA No. 1229/Kol/2012 A.Y : 2009-10 M/s. Wellman Wacoma Ltd Vs. JCIT (OSD), Circle-8, Kolkata PAN: AAACW2617C (Appellant) (Respondent) For the Appellant/assessee: Shri S.M Surana, Advocate, ld.AR For the Respondent/department: Md. Ghyas Uddin, JCIT, ld.Sr.DR Date of Hearing: 31-03-2016 Date of Pronouncement: 13 - 4 -2016 ORDER SHRI M.BALAGANESH, AM This appeal of the assessee arises out of the order of the Learned CIT(A), VIII, Kolkata in Appeal N…

DCIT, New Delhi vs. M/S. Green Valley Plywood Ltd., New Delhi

In the result, appeal of the Revenue is dismissed

ITA 3688/DEL/2013[2004-05]Status: DisposedITAT Delhi30 Sept 2015AY 2004-05

Bench: Shri N. K. Saini & Smt Suchitra Kamblei.T.A .No.-3688/Del/2013 (Assessment Year-2004-05)

Section 115Section 143(3)Section 148Section 68

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘C’ NEW DELHI BEFORE SHRI N. K. SAINI, ACCOUNTANT MEMBER AND SMT SUCHITRA KAMBLE, JUDICIAL MEMBER I.T.A .No.-3688/Del/2013 (ASSESSMENT YEAR-2004-05) DCIT vs Green Valley Plywood Ltd. Circle 12(1) 2941/3, Chuna Mandi New Delhi Paharganj New Delhi (APPELLANT) AAACG0323P (RESPONDENT) Appellant by Sh. Ved Jain, CA Respondent by Sh.T. Vasanthan, Sr. DR Date of Hearing 18.09.2015 Date of Pronouncement 30.09.2015 ORDER PER SUCHITRA KAMBLE, JM This appeal is filed by the Revenue against the order dated 26/03/2013 passed by CIT(A) XV, New Delhi for Assessment Ye…