PCIT v. Super Malls Pvt. Ltd.

M/S Reliance Estate Agency, New Delhi vs. ACIT, Faridabad

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

…0/Del./2016, 485/Del./2014 M/s. Reliance Estate Agency, Faridabad. made by assessee, assessment order passed under said section to make additions was justified.” 8.4. Judgment of Hon’ble Delhi High Court in the case of PCIT vs. Super Malls Pvt. Ltd., (2017) 393 ITR 557 (Del.), in which it was held as under : “Where Hon’ble Delhi High Court held that where Assessing Officer had issued satisfaction note under section 153C after satisfying himself with contents of documents seized, Tribunal could not declare it as invalid on hyper technical ground of incorrect terminology used in said note. Satisfaction note r…

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

In the result, the appeal of the Assessee is allowed

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

…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…

DCIT, New Delhi vs. M/S. M.N. Securities Pvt. Ltd., New Delhi

In the result, the appeals of the department are dismissed

Bench: Sh. N. K. Saini, Am & Ms. Suchitra Kamble, Jm Ita No. 3832/Del/2014 : Asstt. Year : 2005-06 Ita No. 3833/Del/2014 : Asstt. Year : 2006-07 Asstt. Commissioner Of Income Vs M/S M. N. Securities Pvt. Ltd., 8Th Floor, Statesman House, Tax, Central Circle-19, New Delhi Barakhamba Road, New Delhi-110001 (Appellant) (Respondent) Pan No. Aadcm0102D Assessee By : Sh. Shashi Tulsiyan, Adv. Revenue By : Smt. Shefali Swroop, Cit Dr Date Of Hearing : 06.02.2018 Date Of Pronouncement : 27.02.2018 Order Per N. K. Saini, Am: These Two Appeals By The Department Are Directed Against The Separate Orders Each Dated 25.04.2014 Of Ld. Cit(A)-Xii, New Delhi.

…found during the course of search. The reliance was placed on the following case laws: " PCIT Vs Instroncis Ltd. (2007) 83 Taxmann.com 357 (Del.) " Ganpati Fincap Services (P) Ltd. Vs CIT (2017) 82 Taxmann.com 408 (Del.) " PCIT Vs Super Malls Pvt. Ltd. (2017) 393 ITR 557 (Del.) " PCIT Vs M/s Nau Nidh Overseas Pvt. Ltd. in ITA No. 58/2017 (Del. HC) " Kamleshbhai Dharamshibhai Patel Vs CIT (2013) 31 Taxmann.com 50 (Guj.) " Rajesh Sunderdas Vaswani Vs ACIT (2016) 76 Taxmann.com 311 (Guj.) " SSP Aviation Ltd. Vs DCIT 20 Taxmann.com 214 (Del.) " CIT Vs Classic Enterprises 358 ITR 465 (All.) " Savesh Kumar Agarwal Vs U…

DCIT, New Delhi vs. M/S. M.N. Securities Pvt. Ltd., New Delhi

In the result, the appeals of the department are dismissed

Bench: Sh. N. K. Saini, Am & Ms. Suchitra Kamble, Jm Ita No. 3832/Del/2014 : Asstt. Year : 2005-06 Ita No. 3833/Del/2014 : Asstt. Year : 2006-07 Asstt. Commissioner Of Income Vs M/S M. N. Securities Pvt. Ltd., 8Th Floor, Statesman House, Tax, Central Circle-19, New Delhi Barakhamba Road, New Delhi-110001 (Appellant) (Respondent) Pan No. Aadcm0102D Assessee By : Sh. Shashi Tulsiyan, Adv. Revenue By : Smt. Shefali Swroop, Cit Dr Date Of Hearing : 06.02.2018 Date Of Pronouncement : 27.02.2018 Order Per N. K. Saini, Am: These Two Appeals By The Department Are Directed Against The Separate Orders Each Dated 25.04.2014 Of Ld. Cit(A)-Xii, New Delhi.

…found during the course of search. The reliance was placed on the following case laws: " PCIT Vs Instroncis Ltd. (2007) 83 Taxmann.com 357 (Del.) " Ganpati Fincap Services (P) Ltd. Vs CIT (2017) 82 Taxmann.com 408 (Del.) " PCIT Vs Super Malls Pvt. Ltd. (2017) 393 ITR 557 (Del.) " PCIT Vs M/s Nau Nidh Overseas Pvt. Ltd. in ITA No. 58/2017 (Del. HC) " Kamleshbhai Dharamshibhai Patel Vs CIT (2013) 31 Taxmann.com 50 (Guj.) " Rajesh Sunderdas Vaswani Vs ACIT (2016) 76 Taxmann.com 311 (Guj.) " SSP Aviation Ltd. Vs DCIT 20 Taxmann.com 214 (Del.) " CIT Vs Classic Enterprises 358 ITR 465 (All.) " Savesh Kumar Agarwal Vs U…

Adarsh Kumar, New Delhi vs. DCIT, New Delhi

Bench: Shri H.S. Sidhu & Shri L.P. Sahu

…sal and despite of being given several opportunities no submission on. merits of case was made by assessee, assessment order passed under said section to make additions was justified. 4. PCIT Vs Super Malls Pvt Ltd [2016] 76 taxmann.com 267 / {Delhi/[2017] 393 ITR 557 {Delhil/[2017] 291 CTR 142 (Delhi) (Copy Enclosed) where Hon'ble Delhi High Court held that where Assessing Officer had issued satisfaction note under section 153C after satisfying himself with contents of documents seized, Tribunal could not declare it as invalid on hyper technical ground of incorrect terminology used in said note. Satisfac…

Adarsh Kumar, New Delhi vs. DCIT, New Delhi

Bench: Shri H.S. Sidhu & Shri L.P. Sahu

…sal and despite of being given several opportunities no submission on. merits of case was made by assessee, assessment order passed under said section to make additions was justified. 4. PCIT Vs Super Malls Pvt Ltd [2016] 76 taxmann.com 267 / {Delhi/[2017] 393 ITR 557 {Delhil/[2017] 291 CTR 142 (Delhi) (Copy Enclosed) where Hon'ble Delhi High Court held that where Assessing Officer had issued satisfaction note under section 153C after satisfying himself with contents of documents seized, Tribunal could not declare it as invalid on hyper technical ground of incorrect terminology used in said note. Satisfac…

M/S. Rite Pac Industries Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result the appeal of the assessee is allowed

Bench: Shri S.K. Yadav & Shri B.P. Jainay: 2007-08 Rite Pac Industries P.Ltd. Dy.Cit, 23/05, Shakti Nagar Vs. Central Circle 05 New Delhi 110 007 New Delhi Pan: Aaccr 6816 Q (Appellant) (Respondent)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: ‘F’, NEW DELHI BEFORE SHRI S.K. YADAV, JUDICIAL MEMBER AND SHRI B.P. JAIN, ACCOUNTANT MEMBER AY: 2007-08 Rite Pac Industries P.Ltd. Dy.CIT, 23/05, Shakti Nagar vs. Central Circle 05 New Delhi 110 007 New Delhi PAN: AACCR 6816 Q (Appellant) (Respondent) Appellant by Sh.Vinod Kr.Bindal, C.A. Respondent by Smt. Paramita Tripathy, CIT, DR Date of Hearing 25.10.2017 Date of 27.10.2017 Pronouncement ORDER PER SK YADAV, JUDICIAL MEMBER This appeal is preferred by the assessee against the order of the Ld.CIT(A)-XXXI, New Delhi on various grounds which read as unde…

CIT vs. Ankit Gupta

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MS. JUSTICE PRATHIBA M. SINGH

…$-16 - 20 * IN THE HIGH COURT OF DELHI AT NEW DELHI 16 + ITA 499/2011 CIT Appellant Through: Mr. Asheesh Jain, Sr. Standing Counsel for the Revenue versus RENU CONSTRUCTIONS PVT LTD Respondent Through: Mr. Piyush Kaushilc, Advocate WITH 17 + ITA 32/2012 CIT Appellant Through: Mr. Ashok K. Manchanda, Sr. Standing Counsel for the Revenue versus ANKIT GUPTA Respondent Through: Mr. Piyush Kaushik, Advocate WITH 18 + ITA 35/2012 CIT Appellant Through: Mr. Ashok K. Manchanda, Sr. Standing Counsel for the Revenue versus ANKIT GUPTA Respondent Through: Mr. Piyush Kaushik, Advocate ITA 499/2011 & connected cases Page 1 of…

CIT vs. Ankit Gupta

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MS. JUSTICE PRATHIBA M. SINGH

…$-16 - 20 * IN THE HIGH COURT OF DELHI AT NEW DELHI 16 + ITA 499/2011 CIT Appellant Through: Mr. Asheesh Jain, Sr. Standing Counsel for the Revenue versus RENU CONSTRUCTIONS PVT LTD Respondent Through: Mr. Piyush Kaushilc, Advocate WITH 17 + ITA 32/2012 CIT Appellant Through: Mr. Ashok K. Manchanda, Sr. Standing Counsel for the Revenue versus ANKIT GUPTA Respondent Through: Mr. Piyush Kaushik, Advocate WITH 18 + ITA 35/2012 CIT Appellant Through: Mr. Ashok K. Manchanda, Sr. Standing Counsel for the Revenue versus ANKIT GUPTA Respondent Through: Mr. Piyush Kaushik, Advocate ITA 499/2011 & connected cases Page 1 of…

Principal Commissioner of Income Tax (Central)-2 vs. M/S Index Securities Private Limited

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MS. JUSTICE PRATHIBA M. SINGH

…eed for the Revenue to show that the seized document, in fact, belonged to the Assessee. He sought to rely on decisions ITA No. 566/2017 & connected matters Page 14 of 21 in Principal Commissioner of Income Tax v. Super Malls (P) Limited [2017] 393 ITR 557 (Del), Commissioner of Income Tax (Central)-2 v. Nau Nidh Overseas Pvt. Ltd. [2017] 394 ITR 753 (Del) and Principal Commissioner of Income Tax (Central Circle)-II v. Satkar Fincap Limited [2017] 393 ITR 378. 23. Relying on the decision of this Court in Dayawanti v. Commissioner of Income Tax [2017] 390 ITR 496 (Del), Principal Mr. Manchan…

Principal Commissioner of Income Tax (Central) - 2 vs. M/S Nau Nidh Overseas Pvt.Ltd

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE NAJMI WAZIRI

…ITA Nos.58, 59, 82 & 83/2017 Page 1 of 6 $~7-10 * IN THE HIGH COURT OF DELHI AT NEW DELHI % DECIDED ON: 03.02.2017 + ITA 58/2017 ITA 59/2017, CM APPL.2767/2017 ITA 82/2017, CM APPL.3614/2017 ITA 83/2017, CM APPL.3615/2017 PRINCIPAL COMMISSIONER OF INCOME TAX (CENTRAL) - 2 ..... Appellant Through: Mr. Dileep Shivpuri, Sr. Standing Counsel with Mr. Vikrant A. Maheshwari, Advocate. versus M/S NAU NIDH OVERSEAS PVT.LTD. ..... Respondent Through: Ms. Monika Ghai, Advocate. CORAM: HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR…

Principal Commissioner of Income Tax (Central) -2 vs. M/S Nau Nidh Overseas Pvt.Ltd

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE NAJMI WAZIRI

…ITA Nos.58, 59, 82 & 83/2017 Page 1 of 6 $~7-10 * IN THE HIGH COURT OF DELHI AT NEW DELHI % DECIDED ON: 03.02.2017 + ITA 58/2017 ITA 59/2017, CM APPL.2767/2017 ITA 82/2017, CM APPL.3614/2017 ITA 83/2017, CM APPL.3615/2017 PRINCIPAL COMMISSIONER OF INCOME TAX (CENTRAL) - 2 ..... Appellant Through: Mr. Dileep Shivpuri, Sr. Standing Counsel with Mr. Vikrant A. Maheshwari, Advocate. versus M/S NAU NIDH OVERSEAS PVT.LTD. ..... Respondent Through: Ms. Monika Ghai, Advocate. CORAM: HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR…