PCIT v. Best Infrastructure (India) (P.) Ltd.

397 ITR 82High Court2017#66 most cited

What is PCIT v. Best Infrastructure (India) (P.) Ltd. authority for?

A statement recorded under Section 132(4) of the Income Tax Act, 1961, does not by itself constitute incriminating material for making additions to income.

786

judgments rely on this decision, according to BharatTax’s citation analysis of 367,735 Indian tax judgments — from 2017 to 2026.

Also referred to as

PCIT v. Best Infrastructure India · Section 132(4) · incriminating material · retracted statement · search assessment · addition without evidence · evidentiary value of statement · statement under search

Also reported as

84 Taxmann.com 2872017 SCC OnLine DEL 9591

Sections most often in play

Section 143(3)Section 153ASection 132(4)Section 132Section 147Section 69ASection 153CSection 148

Issues it is cited on

undisclosed foreign income and assetssection 158b(b)section 149(1)(c)section 158bb(1)section 4(2)section 158basection 153(a)section 158bbsection 201(3)statement under section 132(4)retracted statementsection 150

Judgments citing PCIT v. Best Infrastructure (India) (P.) Ltd.

ACIT, Central Circle- 15, New Delhi vs. Moon Beverages Ltd., New Delhi

In the result, we hold that addition of share capital in the year under consideration has been made without relying on any incriminating material found during the course of search

ITA 6955/DEL/2018[2014-15]Status: DisposedITAT Delhi14 Dec 2021AY 2014-15

Bench: Shri R.K. Panda & Shri Kul Bharatassessment Year: 2014-15 Acit, Vs Moon Beverages Ltd., Central Circle-15, 25, Bazar Lane, New Delhi. Bengali Market, New Delhi. Pan: Aaacm1635J Co No.06/Del/2019 (Ita No.6955/Del/2018) Assessment Year: 2014-15 Moon Beverages Ltd., Vs. Acit, 25, Bazar Lane, Central Circle-15, Bengali Market, New Delhi New Delhi. Pan: Aaacm1635J (Appellant) (Respondent) Assessee By : Shri Gautam Jain, Advocate & Shri Lalit Mohan, Ca Revenue By : Ms Paramita M. Biswas, Cit-Dr Date Of Hearing : 16.09.2021 Date Of Pronouncement : 14.12.2021 Order Per R.K. Panda, Am: This Appeal Filed By The Revenue Is Directed Against The Order Dated 2Nd August, 2018 Of The Cit(A)-26, New Delhi, Relating To Assessment Year 2014-15. Co No.06/Del/2019 The Assessee Has Filed Co Against The Appeal Filed By The Revenue. For The Sake Of Convenience, These Were Heard & Are Being Disposed Of By This Common Order.

For Appellant: Shri Gautam Jain, Advocate &For Respondent: Ms Paramita M. Biswas, CIT-DR
Section 132Section 153A

…alone basis and without reference to any other material discovered during the search and seizure operation, empowers the AO to frame the block assessment:- a) PCIT vs. Anand Kumar Jain (HUF), 432 ITR 384 (Del); b) CIT vs. Best Infrastructure (India) (P) Ltd., 397 ITR 82 (Del); c) CIT vs. Harjeev Agarwal, 290 CTR 263 (Del); d) M.S. Aggarwal vs. CIT, 406 ITR 609 (Del); e) Smt. Shivali Mahajan vs. ACIT, ITA No.5585/Del/2015, order dated 19th March, 2019 for AY 2006-07 Delhi ITAT). f) M/s Brahmaputra Finlease (P) Ltd. vs. DCIT, ITA No.3332/Del/2017, order dated 29.12.2017 (Delhi ITAT). 18. The ld. Counsel for the as…

Dy CIT CC 7 (2), Mumbai vs. M/S Man Global Ltd., Mumbai

In the result, all the appeals of the Revenue are dismissed and cross objections of the assessee in CO Nos

ITA 7440/MUM/2019[2011-12]Status: DisposedITAT Mumbai25 Nov 2021AY 2011-12

Bench: Sri Rajesh Kumar, Am & Sri Amarjit Singh, Jm आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./ Ita No. 7440/Mum/2019 अपील (िनधा"रण वष" / Assessment Year 2011-12) आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./ Ita No. 7533/Mum/2019 अपील (िनधा"रण वष" / Assessment Year 2012-13) आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./ Ita No. 7534/Mum/2019 अपील (िनधा"रण वष" / Assessment Year 2013-14) आयकर अपील आयकर अपील संसंसंसं./ Ita No. 7535/Mum/2019 आयकर आयकर अपील अपील (िनधा"रण वष" / Assessment Year 2014-15) आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./ Ita No. 7536/Mum/2019 अपील (िनधा"रण वष" / Assessment Year 2015-16)

…recorded during the course of search is not an incriminating materials per se unless corroborated by other substantive materials. In defence of his arguments the ld DR relied on certain decisions namely i) PCIT v. Best Infrastructure (India) Pvt. Ltd. & Ors. [397 ITR 82 (Del)] ii) CIT v. Harjeev Aggarwal [290 CTR 263 (Del)] iii) PKSS Infrastructure Pvt. Ltd. v. DCIT and vice-versa (Mum ITAT) [ITA No. 5680-5681/Mum/2018 and 5802-5803/Mum/2018] dated 29.11.2019 and iv)Geetanjali Space Pvt. Ltd. v. DCIT [ITA No. 782/Mum/2019] dated 31.05.2019 11. Finally the ld AR prayed before the bench that in light of the forego…

DCIT, New Delhi vs. M/S Pilot Industries Ltd., New Delhi

In the result, both the appeals filed by the learned assessing officer are dismissed

ITA 3263/DEL/2016[2011-12]Status: DisposedITAT Delhi23 Nov 2021AY 2011-12

Bench: Ms Suchitra Raghunath Kamble & Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: Shri Amit Goel and ShriFor Respondent: Shri H. K. Charudahry, CIT
Section 132

…sed upon evidence and not on statement. 4. Reliance is also placed on the following case laws where it has been held that statement u/s 132(4) cannot be read in isolation without corroborative material Pr. CIT Vs Best Infrastructure ( India) Pvt. Ltd. (2017) 397 ITR 82 (Del.) CIT VsHarjeev Aggarwal (2016) 290 CTR 263 (Del.) Vascroft Design Pvt. Ltd. Vs ACIT in IT(SS)A Nos. 129 &130/Ahd./2015 Shri Nirmal Kumar Kedia Vs DCIT in ITA Nos. 124 to 126/JP/2019 Shri BrijBhushanSinghalVs ACIT in ITA No. 1412/Del/2018 Krishan Kumar Modi Vs ACIT in ITA No. 2892/Del/2017 13/10/2021, ACIT Vs Parminder Singh Kalra And-ITAT De…

DCIT, New Delhi vs. M/S Pilot Industries Ltd., New Delhi

In the result, both the appeals filed by the learned assessing officer are dismissed

ITA 3262/DEL/2016[2010-11]Status: DisposedITAT Delhi23 Nov 2021AY 2010-11

Bench: Ms Suchitra Raghunath Kamble & Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: Shri Amit Goel and ShriFor Respondent: Shri H. K. Charudahry, CIT
Section 132

…sed upon evidence and not on statement. 4. Reliance is also placed on the following case laws where it has been held that statement u/s 132(4) cannot be read in isolation without corroborative material Pr. CIT Vs Best Infrastructure ( India) Pvt. Ltd. (2017) 397 ITR 82 (Del.) CIT VsHarjeev Aggarwal (2016) 290 CTR 263 (Del.) Vascroft Design Pvt. Ltd. Vs ACIT in IT(SS)A Nos. 129 &130/Ahd./2015 Shri Nirmal Kumar Kedia Vs DCIT in ITA Nos. 124 to 126/JP/2019 Shri BrijBhushanSinghalVs ACIT in ITA No. 1412/Del/2018 Krishan Kumar Modi Vs ACIT in ITA No. 2892/Del/2017 13/10/2021, ACIT Vs Parminder Singh Kalra And-ITAT De…

Shri.B.H.Basha, Bangalore vs. Deputy Commissioner of Income Tax, Bangalore

In the result, all the appeals filed by the assessee are partly allowed

ITA 1375/BANG/2016[2008-09]Status: DisposedITAT Bangalore28 Oct 2021AY 2008-09

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri B.S Balachandra, AdvocateFor Respondent: Shri Roumvan Paite, CIT(DR)
Section 131Section 132Section 153ASection 69Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos.1375 to 1378/Bang/2016 Assessment year : 2008-09 to 2011-12 Shri B.H Basha, Vs. The Dy. Commissioner of Income- Prop. M/s Bahar Films, tax, No.18, 13th Cross, Central Circle-1(4), Jayamahal Extension, Bengaluru. Bengaluru-560 046. PAN – AEBPB 0242 C APPELANT RESPONDENT Appellant by : Shri B.S Balachandra, Advocate Respondent by : Shri Roumvan Paite, CIT(DR) Date of hearing : 01.10.2021 Date of Pronouncement : 28.10.2021 O R D E R Per Chandra Poojari, Accou…

DCIT 7(3), Mumbai vs. M/S Trishul Realty Infra Pvt Ltd., Mumbai

In the result, the cross objection filed by the assessee is allowed and the appeal filed by the revenue is dismissed

ITA 4042/MUM/2019[201-13]Status: DisposedITAT Mumbai16 Sept 2021

Bench: Shri C.N. Prasad, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

For Appellant: Shri Rushabh MehtaFor Respondent: Shri Sanjeev Kashyap
Section 132Section 143(3)Section 153ASection 153A(1)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “E” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA.NOs. 4041 & 4042/MUM/2019 (A.Ys: 2011-12 & 2012-13) Dy. CIT – Central Circle -7(3) v. M/s. Trishul Realty Infra Pvt. Ltd., Room No. 655, 6th Floor Office No. 01, 2nd Floor 3, Patel Bhuvan, Aayakar Bhavan, M.K. Road 29, Dr. N.N Shah Lane Mumbai - 400020 Cheera Bazar, Mumbai -400002 PAN: AADCT0412D (Appellant) (Respondent) C.O. No. 73/MUM/2020 [ARISING OUT OF ITA.NO. 4041/MUM/2019 (A.Y. 2011-12)] & C.O.No. 16/MUM/2021 [ARISING OUT OF ITA.NO.…

DCIT CC 7(3), Mumbai vs. M/S Trishul Realty Infra Pvt. Ltd., Mumbai

In the result, the cross objection filed by the assessee is allowed and the appeal filed by the revenue is dismissed

ITA 4041/MUM/2019[2011-12]Status: DisposedITAT Mumbai16 Sept 2021AY 2011-12

Bench: Shri C.N. Prasad, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

For Appellant: Shri Rushabh MehtaFor Respondent: Shri Sanjeev Kashyap
Section 132Section 143(3)Section 153ASection 153A(1)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “E” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA.NOs. 4041 & 4042/MUM/2019 (A.Ys: 2011-12 & 2012-13) Dy. CIT – Central Circle -7(3) v. M/s. Trishul Realty Infra Pvt. Ltd., Room No. 655, 6th Floor Office No. 01, 2nd Floor 3, Patel Bhuvan, Aayakar Bhavan, M.K. Road 29, Dr. N.N Shah Lane Mumbai - 400020 Cheera Bazar, Mumbai -400002 PAN: AADCT0412D (Appellant) (Respondent) C.O. No. 73/MUM/2020 [ARISING OUT OF ITA.NO. 4041/MUM/2019 (A.Y. 2011-12)] & C.O.No. 16/MUM/2021 [ARISING OUT OF ITA.NO.…

Mesers Goyal Infraventures Private Limited, Raipur vs. Assistant Commissioner of Income Tax, Central Circle-2, Raipur

In the result, all the appeals filed by the assessee vide ITA No

ITA 246/RPR/2019[2012-13]Status: DisposedITAT Raipur14 Sept 2021AY 2012-13

Bench: Shri Pradip Kumar Kedia & Shri Pawan Singh

For Appellant: Shri Akshay Ringasia &For Respondent: Shri P.K. Mishra, CIT-DR
Section 132Section 153ASection 254(1)Section 68

…5 30.09.2015 2015-16 30.09.2016 15. The ld AR for the assessee submits that the statement under section 132(4) ( obtained in absence of Panchas) cannot be treated incriminating evidence as held by Hon’ble Delhi High Court in PCIT Vs Best Infrastructure (2017) 397 ITR 82 (Delhi) . To support his submissions the ld AR for the assessee also relied on the following decisions;  CIT Vs Kabul Chawla (Delhi High Court) (ITA Nos. 707, 709 and 713 of 2014),  M/s All Cargo Logistics Ltd. Vs DCIT (ITA 5018 to 5022 & 5059/M/10) (Special Bench),  R.R. Energy (ITA No. 225/RPR/2015 and  Sanjay Duggal vs. ACIT, ITA 1813/Del/2…

Mesers Goyal Energy & Steel Private Limited, Raipur vs. Assistant Commissioner of Income Tax, Central Circle-2, Raipur

In the result, all the appeals filed by the assessee vide ITA No

ITA 243/RPR/2019[2015-16]Status: DisposedITAT Raipur14 Sept 2021AY 2015-16

Bench: Shri Pradip Kumar Kedia & Shri Pawan Singh

For Appellant: Shri Akshay Ringasia &For Respondent: Shri P.K. Mishra, CIT-DR
Section 132Section 153ASection 254(1)Section 68

…5 30.09.2015 2015-16 30.09.2016 15. The ld AR for the assessee submits that the statement under section 132(4) ( obtained in absence of Panchas) cannot be treated incriminating evidence as held by Hon’ble Delhi High Court in PCIT Vs Best Infrastructure (2017) 397 ITR 82 (Delhi) . To support his submissions the ld AR for the assessee also relied on the following decisions;  CIT Vs Kabul Chawla (Delhi High Court) (ITA Nos. 707, 709 and 713 of 2014),  M/s All Cargo Logistics Ltd. Vs DCIT (ITA 5018 to 5022 & 5059/M/10) (Special Bench),  R.R. Energy (ITA No. 225/RPR/2015 and  Sanjay Duggal vs. ACIT, ITA 1813/Del/2…

Mesers Goyal Energy & Steel Private Limited, Raipur vs. Assistant Commissioner of Income Tax, Central Circle-2, Raipur

In the result, all the appeals filed by the assessee vide ITA No

ITA 242/RPR/2019[2014-15]Status: DisposedITAT Raipur14 Sept 2021AY 2014-15

Bench: Shri Pradip Kumar Kedia & Shri Pawan Singh

For Appellant: Shri Akshay Ringasia &For Respondent: Shri P.K. Mishra, CIT-DR
Section 132Section 153ASection 254(1)Section 68

…5 30.09.2015 2015-16 30.09.2016 15. The ld AR for the assessee submits that the statement under section 132(4) ( obtained in absence of Panchas) cannot be treated incriminating evidence as held by Hon’ble Delhi High Court in PCIT Vs Best Infrastructure (2017) 397 ITR 82 (Delhi) . To support his submissions the ld AR for the assessee also relied on the following decisions;  CIT Vs Kabul Chawla (Delhi High Court) (ITA Nos. 707, 709 and 713 of 2014),  M/s All Cargo Logistics Ltd. Vs DCIT (ITA 5018 to 5022 & 5059/M/10) (Special Bench),  R.R. Energy (ITA No. 225/RPR/2015 and  Sanjay Duggal vs. ACIT, ITA 1813/Del/2…

Mesers Goyal Energy & Steel Private Limited, Raipur vs. Assistant Commissioner of Income Tax, Central Circle-2, Raipur

In the result, all the appeals filed by the assessee vide ITA No

ITA 241/RPR/2019[2012-13]Status: DisposedITAT Raipur14 Sept 2021AY 2012-13

Bench: Shri Pradip Kumar Kedia & Shri Pawan Singh

For Appellant: Shri Akshay Ringasia &For Respondent: Shri P.K. Mishra, CIT-DR
Section 132Section 153ASection 254(1)Section 68

…5 30.09.2015 2015-16 30.09.2016 15. The ld AR for the assessee submits that the statement under section 132(4) ( obtained in absence of Panchas) cannot be treated incriminating evidence as held by Hon’ble Delhi High Court in PCIT Vs Best Infrastructure (2017) 397 ITR 82 (Delhi) . To support his submissions the ld AR for the assessee also relied on the following decisions;  CIT Vs Kabul Chawla (Delhi High Court) (ITA Nos. 707, 709 and 713 of 2014),  M/s All Cargo Logistics Ltd. Vs DCIT (ITA 5018 to 5022 & 5059/M/10) (Special Bench),  R.R. Energy (ITA No. 225/RPR/2015 and  Sanjay Duggal vs. ACIT, ITA 1813/Del/2…

Mesers Goyal Energy & Steel Private Limited, Raipur vs. Assistant Commissioner of Income Tax, Central Circle-2, Raipur

In the result, all the appeals filed by the assessee vide ITA No

ITA 240/RPR/2019[2011-12]Status: DisposedITAT Raipur14 Sept 2021AY 2011-12

Bench: Shri Pradip Kumar Kedia & Shri Pawan Singh

For Appellant: Shri Akshay Ringasia &For Respondent: Shri P.K. Mishra, CIT-DR
Section 132Section 153ASection 254(1)Section 68

…5 30.09.2015 2015-16 30.09.2016 15. The ld AR for the assessee submits that the statement under section 132(4) ( obtained in absence of Panchas) cannot be treated incriminating evidence as held by Hon’ble Delhi High Court in PCIT Vs Best Infrastructure (2017) 397 ITR 82 (Delhi) . To support his submissions the ld AR for the assessee also relied on the following decisions;  CIT Vs Kabul Chawla (Delhi High Court) (ITA Nos. 707, 709 and 713 of 2014),  M/s All Cargo Logistics Ltd. Vs DCIT (ITA 5018 to 5022 & 5059/M/10) (Special Bench),  R.R. Energy (ITA No. 225/RPR/2015 and  Sanjay Duggal vs. ACIT, ITA 1813/Del/2…

Kuber Products P.Ltd, New Delhi vs. ACIT, Central Circle-30, New Delhi

The appeals of the assessee are allowed

ITA 1124/DEL/2019[2013-14]Status: DisposedITAT Delhi13 Sept 2021AY 2013-14

Bench: Shri Sudhanshu Srivastava & Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: Shri P. C. Yadav, AdvFor Respondent: Ms. Sunita Singh, CIT DR
Section 153Section 153ASection 153CSection 68

…under section 132(4) constitute incriminating material and therefore decision of the Kabul Chawla (supra) is not applicable over the facts of the assessee. 9.3 We find that Hon’ble Delhi High Court in the case of PCIT Vs Best Infrastructure Private Limited, 397 ITR 82 has held that statement under section 132(4) in the itself does not constitute incriminating material. The relevant finding of the Hon’ble High Court is reproduced as under: “38. Fifthly, statements recorded under Section 132 (4) of the Act of the Act do not by themselves constitute incriminating material as has been explained by this Court in Com…

Kuber Products P.Ltd, New Delhi vs. ACIT, Central Circle-30, New Delhi

The appeals of the assessee are allowed

ITA 1123/DEL/2019[2012-13]Status: DisposedITAT Delhi13 Sept 2021AY 2012-13

Bench: Shri Sudhanshu Srivastava & Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: Shri P. C. Yadav, AdvFor Respondent: Ms. Sunita Singh, CIT DR
Section 153Section 153ASection 153CSection 68

…under section 132(4) constitute incriminating material and therefore decision of the Kabul Chawla (supra) is not applicable over the facts of the assessee. 9.3 We find that Hon’ble Delhi High Court in the case of PCIT Vs Best Infrastructure Private Limited, 397 ITR 82 has held that statement under section 132(4) in the itself does not constitute incriminating material. The relevant finding of the Hon’ble High Court is reproduced as under: “38. Fifthly, statements recorded under Section 132 (4) of the Act of the Act do not by themselves constitute incriminating material as has been explained by this Court in Com…

ACIT, New Delhi vs. M/S. Saarthak Vanijya India Ltd., Kolkata

In the result, appeals of the Revenue are dismissed and the cross objections of the assessee are allowed

ITA 6367/DEL/2016[2008-09]Status: DisposedITAT Delhi09 Sept 2021AY 2008-09

Bench: Shri Prashant Maharishi & Shri K. Narasimha Chary

For Appellant: Sh. H.K. Choudhary, CIT/DRFor Respondent: Sh. R.S. Singhvi, C.A
Section 132Section 143(1)Section 153ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’ NEW DLEHI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER ITA Nos. 6367 & 6368/Del/2016 Assessment Years: 2008-09 & 2010-11 ACIT, Central Circle-28, vs. M/s. Sarthak Vanijya India Ltd., New Delhi. 11, Goenka Lane, Shivatalla Street, Kolkata. C.O. No.71 & 72/Del/2020 (in ITA Nos. 6367 & 6368/Del/2016) Assessment Years: 2008-09 & 2010-11 M/s. Sarthak Vanijya India Ltd., vs. ACIT, Central Circle-28, 11, Goenka Lane, Shivatalla New Delhi. Street, Kolkata. PAN : AACCR1635F (Appellant) (Respondent) Appellant by :…

DCIT, New Delhi vs. M/S Pilot Industries Ltd., New Delhi

In the result, all the five appeals filed by the learned assessing officer are dismissed

ITA 3261/DEL/2016[2009-10]Status: DisposedITAT Delhi19 Aug 2021AY 2009-10

Bench: Ms Suchitra Kamble & Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: Shri Amit Goel, CAFor Respondent: Shri H. K. Choudhary, CIT DR
Section 132

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”: NEW DELHI BEFORE MS SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER (Through Video Conferencing) ITA No. 3257 to 3261/Del/2016 (Assessment Year: 2005-06 to 2009-10) DCIT, Vs. Pilot Industries Ltd, Central Circle-19, F-29/30, Gokhle Market, New Delhi Near Tis Hazari Court, Mori Gate, New Delhi PAN: AAACP0655R (Appellant) (Respondent) Revenue by : Shri H. K. Choudhary, CIT DR Assessee by: Shri Amit Goel, CA Shri Nippun Mittal, CA Date of Hearing 14/07/2021 Date of pronouncement 19/08/2021 O R D E R PER PRASHANT MAHARISHI, A. M. 1. The…

DCIT, New Delhi vs. M/S Pilot Industries Ltd., New Delhi

In the result, all the five appeals filed by the learned assessing officer are dismissed

ITA 3260/DEL/2016[2008-09]Status: DisposedITAT Delhi19 Aug 2021AY 2008-09

Bench: Ms Suchitra Kamble & Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: Shri Amit Goel, CAFor Respondent: Shri H. K. Choudhary, CIT DR
Section 132

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”: NEW DELHI BEFORE MS SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER (Through Video Conferencing) ITA No. 3257 to 3261/Del/2016 (Assessment Year: 2005-06 to 2009-10) DCIT, Vs. Pilot Industries Ltd, Central Circle-19, F-29/30, Gokhle Market, New Delhi Near Tis Hazari Court, Mori Gate, New Delhi PAN: AAACP0655R (Appellant) (Respondent) Revenue by : Shri H. K. Choudhary, CIT DR Assessee by: Shri Amit Goel, CA Shri Nippun Mittal, CA Date of Hearing 14/07/2021 Date of pronouncement 19/08/2021 O R D E R PER PRASHANT MAHARISHI, A. M. 1. The…

DCIT, New Delhi vs. M/S Pilot Industries Ltd., New Delhi

In the result, all the five appeals filed by the learned assessing officer are dismissed

ITA 3259/DEL/2016[2007-08]Status: DisposedITAT Delhi19 Aug 2021AY 2007-08

Bench: Ms Suchitra Kamble & Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: Shri Amit Goel, CAFor Respondent: Shri H. K. Choudhary, CIT DR
Section 132

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”: NEW DELHI BEFORE MS SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER (Through Video Conferencing) ITA No. 3257 to 3261/Del/2016 (Assessment Year: 2005-06 to 2009-10) DCIT, Vs. Pilot Industries Ltd, Central Circle-19, F-29/30, Gokhle Market, New Delhi Near Tis Hazari Court, Mori Gate, New Delhi PAN: AAACP0655R (Appellant) (Respondent) Revenue by : Shri H. K. Choudhary, CIT DR Assessee by: Shri Amit Goel, CA Shri Nippun Mittal, CA Date of Hearing 14/07/2021 Date of pronouncement 19/08/2021 O R D E R PER PRASHANT MAHARISHI, A. M. 1. The…

DCIT, New Delhi vs. M/S Pilot Industries Ltd., New Delhi

In the result, all the five appeals filed by the learned assessing officer are dismissed

ITA 3258/DEL/2016[2006-07]Status: DisposedITAT Delhi19 Aug 2021AY 2006-07

Bench: Ms Suchitra Kamble & Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: Shri Amit Goel, CAFor Respondent: Shri H. K. Choudhary, CIT DR
Section 132

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”: NEW DELHI BEFORE MS SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER (Through Video Conferencing) ITA No. 3257 to 3261/Del/2016 (Assessment Year: 2005-06 to 2009-10) DCIT, Vs. Pilot Industries Ltd, Central Circle-19, F-29/30, Gokhle Market, New Delhi Near Tis Hazari Court, Mori Gate, New Delhi PAN: AAACP0655R (Appellant) (Respondent) Revenue by : Shri H. K. Choudhary, CIT DR Assessee by: Shri Amit Goel, CA Shri Nippun Mittal, CA Date of Hearing 14/07/2021 Date of pronouncement 19/08/2021 O R D E R PER PRASHANT MAHARISHI, A. M. 1. The…

DCIT, New Delhi vs. M/S Pilot Industries Ltd., New Delhi

In the result, all the five appeals filed by the learned assessing officer are dismissed

ITA 3257/DEL/2016[2005-06]Status: DisposedITAT Delhi19 Aug 2021AY 2005-06

Bench: Ms Suchitra Kamble & Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: Shri Amit Goel, CAFor Respondent: Shri H. K. Choudhary, CIT DR
Section 132

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”: NEW DELHI BEFORE MS SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER (Through Video Conferencing) ITA No. 3257 to 3261/Del/2016 (Assessment Year: 2005-06 to 2009-10) DCIT, Vs. Pilot Industries Ltd, Central Circle-19, F-29/30, Gokhle Market, New Delhi Near Tis Hazari Court, Mori Gate, New Delhi PAN: AAACP0655R (Appellant) (Respondent) Revenue by : Shri H. K. Choudhary, CIT DR Assessee by: Shri Amit Goel, CA Shri Nippun Mittal, CA Date of Hearing 14/07/2021 Date of pronouncement 19/08/2021 O R D E R PER PRASHANT MAHARISHI, A. M. 1. The…