M/S. Lairy Distributors Pvt. Ltd., New Delhi vs. DCIT, New Delhi
In the result, all the appeals of the assessees stand allowed on legal grounds Nos
ITA 6947/DEL/2014[2006-07]Status: DisposedITAT Delhi27 Jan 2016AY 2006-07
Bench: Shri Chandra Mohan Garg & Shri L.P. Sahu
For Appellant: Shri Salil Aggarwal, AdvFor Respondent: Shri Ramesh Chandra, CIT-DR
Section 143(3)Section 153C
…liance on following judgments/order : a) DSL Properties (P) Ltd VS. DCIT 60 SOT 88 [URO] [Del] b) Pepsico India Holdings P. Ltd VS. ACIT 370 ITYR 295 [Del] c) Natural Products Bio Tech Ltd VS. DCIT 153 ITD 58 [Del] d) DCIT Vs. Qualitron Commodities P. Ltd 167 TTJ 553 [Del] e) Satyam Food Specialities P. Ltd VS. DCIT 68 SOT 449 57. The ld. AR parted with the arguments that preconditions for issuance of notice u/s 153C of the Act have not been satisfied in the instant case, as no document belonging to the assessee have been found from the premises of the searched person i.e. Minda Group and consequently the n…
