M/S Ls Contractors Private Limited, Delhi vs. Deputy Commissioner of Income Tax, Central Circle- 30, Delhi
In the result, both the appeals of the Assessee are partly
ITA 2208/DEL/2025[2020-21]Status: DisposedITAT Delhi21 Nov 2025AY 2020-21
Bench: Shri Challa Nagendra Prasad & Shri Avdhesh Kumar Mishraआ.अ.सं/.I.T.A Nos.2207 & 2208/Del/2025 िनधा"रणवष"/Assessment Years:2019-20 & 2020-21 बनाम M/S Ls Contractors Dcit, Private Limited Vs. Central Circle-30, H-12, Tropical Building, E-2, Ground Floor, Connaught Place, New Delhi. Ara Centre, Pan No.Aabcl8541R Jhandewalan Extension Karol Bagh, New Delhi. अपीलाथ" Appellant ""यथ"/Respondent
Section 153CSection 234ASection 270A
…ng the course of search had to be read as a whole and secondly the statement itself is not an incriminating material and cannot be made the basis of satisfaction unless until some material is actually recovered during the course of search. • PCIT v. PGF Ltd. [457 ITR 607 (Delhi)] M/S LS CONTRACTORS PVT. LTD. • CIT v. Harjeev Aggarwal [241 Taxman 199 (Delhi)] • Chetnaben J. Shah v. ITO [288 CTR 579 (Gujarat)] However in the statements, the said Sanjay Jain clearly stated that the companies involved are not purely in business of accommodation but actual business is also there. It is also brought to your kind notic…
