Pr CIT v. Meeta Gutgutia 2017-TIOL-1000-HC-DEL-IT

380 ITR 571High Court2016#383 most cited

What is Pr CIT v. Meeta Gutgutia 2017-TIOL-1000-HC-DEL-IT authority for?

Invocation of Section 153A for assessment is unjustified in years for which no incriminating material was found during a search, particularly when the Supreme Court has dismissed SLPs against such findings.

230

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2016 to 2026.

Also referred to as

PCIT v. Meeta Gutgutia · Section 153A · search assessment · incriminating material · reassessment · Section 147 · Section 132 · Supreme Court dismissal · assessment years · unjustified invocation

Sections most often in play

Section 143(3)Section 147Section 132Section 153ASection 68Section 148Section 139(1)Section 142(1)

Issues it is cited on

abatement of assessmentstatutory duessection 158bbstatement under section 132(4)section 153(1)section 65bpaper companysection 245retracted statementsection 153a(1)survey under section 133abeneficial owner

Judgments citing Pr CIT v. Meeta Gutgutia 2017-TIOL-1000-HC-DEL-IT

Deputy Commissioner of Income Tax, Central Circle, Kota vs. M/S. Multi Metal Private Ltd., Kota

ITA 1102/JPR/2018[2012-13]Status: DisposedITAT Jaipur29 Jan 2019AY 2012-13
Section 132Section 143(3)Section 153ASection 153B(1)(b)

…e of any incriminating material, the same can be reiterated and, therefore, no addition could have been made to the income already assessed. The ld. A/R has also relied upon the following decisions :- 1. Principal CIT vs. Kurele Paper Mills Pvt. Ltd. (2016) 380 ITR 571 (Delhi) SLP filed before the Hon’ble Supreme Court was dismissed vide order dated 07.12.2015. 2. Principal CIT vs. Meeta Gutgutia (2017) 395 ITR 526 (Delhi) SLP filed before the Hon’ble Supreme Court was dismissed vide order dated 2nd July, 2018. 3. Jai Steel (India) vs. ACIT (2013) 219 Taxman 223 (Raj.) Thus the ld. A/R has submitted that the Ho…

Deputy Commissioner of Income Tax, Central Circle, Kota vs. M/S. Multi Metal Private Ltd., Kota

ITA 1101/JPR/2018[2011-12]Status: DisposedITAT Jaipur29 Jan 2019AY 2011-12
Section 132Section 143(3)Section 153ASection 153B(1)(b)

…e of any incriminating material, the same can be reiterated and, therefore, no addition could have been made to the income already assessed. The ld. A/R has also relied upon the following decisions :- 1. Principal CIT vs. Kurele Paper Mills Pvt. Ltd. (2016) 380 ITR 571 (Delhi) SLP filed before the Hon’ble Supreme Court was dismissed vide order dated 07.12.2015. 2. Principal CIT vs. Meeta Gutgutia (2017) 395 ITR 526 (Delhi) SLP filed before the Hon’ble Supreme Court was dismissed vide order dated 2nd July, 2018. 3. Jai Steel (India) vs. ACIT (2013) 219 Taxman 223 (Raj.) Thus the ld. A/R has submitted that the Ho…

Deputy Commissioner of Income Tax, Central Circle, Kota vs. M/S. Multi Metal Private Ltd., Kota

ITA 1100/JPR/2018[2010-11]Status: DisposedITAT Jaipur29 Jan 2019AY 2010-11
Section 132Section 143(3)Section 153ASection 153B(1)(b)

…e of any incriminating material, the same can be reiterated and, therefore, no addition could have been made to the income already assessed. The ld. A/R has also relied upon the following decisions :- 1. Principal CIT vs. Kurele Paper Mills Pvt. Ltd. (2016) 380 ITR 571 (Delhi) SLP filed before the Hon’ble Supreme Court was dismissed vide order dated 07.12.2015. 2. Principal CIT vs. Meeta Gutgutia (2017) 395 ITR 526 (Delhi) SLP filed before the Hon’ble Supreme Court was dismissed vide order dated 2nd July, 2018. 3. Jai Steel (India) vs. ACIT (2013) 219 Taxman 223 (Raj.) Thus the ld. A/R has submitted that the Ho…

M/S. Multi Metal Private Ltd., Kota vs. Deputy Commissioner of Income Tax, Central Circle, Kota

ITA 1026/JPR/2018[2015-16]Status: DisposedITAT Jaipur29 Jan 2019AY 2015-16
Section 132Section 143(3)Section 153ASection 153B(1)(b)

…e of any incriminating material, the same can be reiterated and, therefore, no addition could have been made to the income already assessed. The ld. A/R has also relied upon the following decisions :- 1. Principal CIT vs. Kurele Paper Mills Pvt. Ltd. (2016) 380 ITR 571 (Delhi) SLP filed before the Hon’ble Supreme Court was dismissed vide order dated 07.12.2015. 2. Principal CIT vs. Meeta Gutgutia (2017) 395 ITR 526 (Delhi) SLP filed before the Hon’ble Supreme Court was dismissed vide order dated 2nd July, 2018. 3. Jai Steel (India) vs. ACIT (2013) 219 Taxman 223 (Raj.) Thus the ld. A/R has submitted that the Ho…

M/S. Multi Metal Private Ltd., Kota vs. Deputy Commissioner of Income Tax, Central Circle, Kota

ITA 1025/JPR/2018[2013-14]Status: DisposedITAT Jaipur29 Jan 2019AY 2013-14
Section 132Section 143(3)Section 153ASection 153B(1)(b)

…e of any incriminating material, the same can be reiterated and, therefore, no addition could have been made to the income already assessed. The ld. A/R has also relied upon the following decisions :- 1. Principal CIT vs. Kurele Paper Mills Pvt. Ltd. (2016) 380 ITR 571 (Delhi) SLP filed before the Hon’ble Supreme Court was dismissed vide order dated 07.12.2015. 2. Principal CIT vs. Meeta Gutgutia (2017) 395 ITR 526 (Delhi) SLP filed before the Hon’ble Supreme Court was dismissed vide order dated 2nd July, 2018. 3. Jai Steel (India) vs. ACIT (2013) 219 Taxman 223 (Raj.) Thus the ld. A/R has submitted that the Ho…

M/S. Multi Metal Private Ltd., Kota vs. Deputy Commissioner of Income Tax, Central Circle, Kota

ITA 1024/JPR/2018[2010-11]Status: DisposedITAT Jaipur29 Jan 2019AY 2010-11
Section 132Section 143(3)Section 153ASection 153B(1)(b)

…e of any incriminating material, the same can be reiterated and, therefore, no addition could have been made to the income already assessed. The ld. A/R has also relied upon the following decisions :- 1. Principal CIT vs. Kurele Paper Mills Pvt. Ltd. (2016) 380 ITR 571 (Delhi) SLP filed before the Hon’ble Supreme Court was dismissed vide order dated 07.12.2015. 2. Principal CIT vs. Meeta Gutgutia (2017) 395 ITR 526 (Delhi) SLP filed before the Hon’ble Supreme Court was dismissed vide order dated 2nd July, 2018. 3. Jai Steel (India) vs. ACIT (2013) 219 Taxman 223 (Raj.) Thus the ld. A/R has submitted that the Ho…

Smt. Bhartiben Prahladbhai Sewani, Ahmedabad vs. The Dy.Commissioner of Income Tax, Circle-1(3), Ahmedabad

In the result, appeal of the assessee is allowed

ITA 1734/AHD/2017[2008-09]Status: DisposedITAT Ahmedabad11 Jan 2019AY 2008-09

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./ Ita No.1734/Ahd/2017 "नधा"रण वष"/Asstt. Year: 2008-2009

For Appellant: Shri Biren Shah, ARFor Respondent: Shri
Section 132Section 153Section 153ASection 153A(1)Section 271(1)(c)

…allenged this addition in quantum appeal, but she 3 absolved herself from the vigour of penalty by taking this legal defence. In support of his contention, he relied upon the judgments: i) CIT Vs. Kabul Charwala, 380 ITR 0183 (Del) ii) CIT Vs. Kurele Papers, 380 ITR 571 (Del) iii) CIT Vs. Lata Jain, 384 ITR 543 (Del) 5. On the other hand, the ld.DR relied upon the orders of the Revenue authorities. He contended that both the items which have been claimed as deduction were inadmissible to the assessee. There is no demonstrative evidence, how this mistake has happened. It is very difficult to accept that it was a…

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

…e of any incriminating material, the same can be reiterated and, therefore, no addition could have been made to the income already assessed. The ld. A/R has also relied upon the following decisions :- 1. Principal CIT vs. Kurele Paper Mills Pvt. Ltd. (2016) 380 ITR 571 (Delhi) SLP filed before the Hon’ble Supreme Court was dismissed vide order dated 07.12.2015. 31 ITA No. 1206(4)/JP/2018 M/s. Baran Roller Flour Mills Pvt. Ltd., Kota. 2. Principal CIT vs. Meeta Gutgutia (2017) 395 ITR 526 (Delhi) SLP filed before the Hon’ble Supreme Court was dismissed vide order dated 2nd July, 2018. 3. Jai Steel (India) vs. A…

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

…e of any incriminating material, the same can be reiterated and, therefore, no addition could have been made to the income already assessed. The ld. A/R has also relied upon the following decisions :- 1. Principal CIT vs. Kurele Paper Mills Pvt. Ltd. (2016) 380 ITR 571 (Delhi) SLP filed before the Hon’ble Supreme Court was dismissed vide order dated 07.12.2015. 31 ITA No. 1206(4)/JP/2018 M/s. Baran Roller Flour Mills Pvt. Ltd., Kota. 2. Principal CIT vs. Meeta Gutgutia (2017) 395 ITR 526 (Delhi) SLP filed before the Hon’ble Supreme Court was dismissed vide order dated 2nd July, 2018. 3. Jai Steel (India) vs. A…

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

…therefore, no addition could have been made to the income already assessed. The ld. A/R has also relied upon the following decisions :- ITA Nos. 1057 to 1062 & 1210/JP/2018. M/s. Kota Dall Mill, Kota. 1. Principal CIT vs. Kurele Paper Mills Pvt. Ltd. (2016) 380 ITR 571 (Delhi) SLP filed before the Hon’ble Supreme Court was dismissed vide order dated 07.12.2015. 2. Principal CIT vs. Meeta Gutgutia (2017) 395 ITR 526 (Delhi) SLP filed before the Hon’ble Supreme Court was dismissed vide order dated 2nd July, 2018. 3. Jai Steel (India) vs. ACIT (2013) 219 Taxman 223 (Raj.) Thus the ld. A/R has submitted that the H…

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

…therefore, no addition could have been made to the income already assessed. The ld. A/R has also relied upon the following decisions :- ITA Nos. 1057 to 1062 & 1210/JP/2018. M/s. Kota Dall Mill, Kota. 1. Principal CIT vs. Kurele Paper Mills Pvt. Ltd. (2016) 380 ITR 571 (Delhi) SLP filed before the Hon’ble Supreme Court was dismissed vide order dated 07.12.2015. 2. Principal CIT vs. Meeta Gutgutia (2017) 395 ITR 526 (Delhi) SLP filed before the Hon’ble Supreme Court was dismissed vide order dated 2nd July, 2018. 3. Jai Steel (India) vs. ACIT (2013) 219 Taxman 223 (Raj.) Thus the ld. A/R has submitted that the H…

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

…therefore, no addition could have been made to the income already assessed. The ld. A/R has also relied upon the following decisions :- ITA Nos. 1057 to 1062 & 1210/JP/2018. M/s. Kota Dall Mill, Kota. 1. Principal CIT vs. Kurele Paper Mills Pvt. Ltd. (2016) 380 ITR 571 (Delhi) SLP filed before the Hon’ble Supreme Court was dismissed vide order dated 07.12.2015. 2. Principal CIT vs. Meeta Gutgutia (2017) 395 ITR 526 (Delhi) SLP filed before the Hon’ble Supreme Court was dismissed vide order dated 2nd July, 2018. 3. Jai Steel (India) vs. ACIT (2013) 219 Taxman 223 (Raj.) Thus the ld. A/R has submitted that the H…

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

…therefore, no addition could have been made to the income already assessed. The ld. A/R has also relied upon the following decisions :- ITA Nos. 1057 to 1062 & 1210/JP/2018. M/s. Kota Dall Mill, Kota. 1. Principal CIT vs. Kurele Paper Mills Pvt. Ltd. (2016) 380 ITR 571 (Delhi) SLP filed before the Hon’ble Supreme Court was dismissed vide order dated 07.12.2015. 2. Principal CIT vs. Meeta Gutgutia (2017) 395 ITR 526 (Delhi) SLP filed before the Hon’ble Supreme Court was dismissed vide order dated 2nd July, 2018. 3. Jai Steel (India) vs. ACIT (2013) 219 Taxman 223 (Raj.) Thus the ld. A/R has submitted that the H…

M/S. Sangyon Automotive Pvt. Ltd., New Delhi vs. ACIT, Meerut

In the result, ITA Nos.2991 & 2992/Del/2015 are partly allowed and ITA

ITA 2993/DEL/2015[2008-09]Status: DisposedITAT Delhi10 Dec 2018AY 2008-09

Bench: Shri R.K. Panda & Ms Suchitra Kamble

For Appellant: Shri G.C. Srivastava &For Respondent: Shri S.S. Rana, CIT, DR
Section 132Section 143(1)Section 143(2)Section 143(3)Section 153ASection 68

…ing the issue against the assessee has considered the following decisions:- i) CIT vs. Kabul chawla (2016) 380 ITR 573; ii) CIT vs. Continental Warehousing Corpn. (Nhava Sheva) Ltd. (2015) 374 ITR 645 iii) Principal CIT vs. Kurele Paper Mills (P) Ltd. (2016) 380 ITR 571 (Del) iv) CIT vs. Lancy Constructions (2016) 383 ITR 168; v) CIT vs. ST. Francies Clay Décor Tiles (2016) 240 Taxman 168; & vi) CIT v. Promy Kuriakose (2016) 386 ITR 597 (Ker.) 16.1 He also relied on the following decisions:- i) CIT vs MAF Academy (P) Ltd., 361 ITR 258; ii) CIT vs. Navodaya Castle Pvt. Ltd. (2014) 367 ITR 306 (Del); iii) Konark…

M/S. Sangyon Automotive Pvt. Ltd., New Delhi vs. ACIT, Meerut

In the result, ITA Nos.2991 & 2992/Del/2015 are partly allowed and ITA

ITA 2992/DEL/2015[2006-07]Status: DisposedITAT Delhi10 Dec 2018AY 2006-07

Bench: Shri R.K. Panda & Ms Suchitra Kamble

For Appellant: Shri G.C. Srivastava &For Respondent: Shri S.S. Rana, CIT, DR
Section 132Section 143(1)Section 143(2)Section 143(3)Section 153ASection 68

…ing the issue against the assessee has considered the following decisions:- i) CIT vs. Kabul chawla (2016) 380 ITR 573; ii) CIT vs. Continental Warehousing Corpn. (Nhava Sheva) Ltd. (2015) 374 ITR 645 iii) Principal CIT vs. Kurele Paper Mills (P) Ltd. (2016) 380 ITR 571 (Del) iv) CIT vs. Lancy Constructions (2016) 383 ITR 168; v) CIT vs. ST. Francies Clay Décor Tiles (2016) 240 Taxman 168; & vi) CIT v. Promy Kuriakose (2016) 386 ITR 597 (Ker.) 16.1 He also relied on the following decisions:- i) CIT vs MAF Academy (P) Ltd., 361 ITR 258; ii) CIT vs. Navodaya Castle Pvt. Ltd. (2014) 367 ITR 306 (Del); iii) Konark…

M/S. Sangyon Automotive Pvt. Ltd., New Delhi vs. ACIT, Meerut

In the result, ITA Nos.2991 & 2992/Del/2015 are partly allowed and ITA

ITA 2991/DEL/2015[2005-06]Status: DisposedITAT Delhi10 Dec 2018AY 2005-06

Bench: Shri R.K. Panda & Ms Suchitra Kamble

For Appellant: Shri G.C. Srivastava &For Respondent: Shri S.S. Rana, CIT, DR
Section 132Section 143(1)Section 143(2)Section 143(3)Section 153ASection 68

…ing the issue against the assessee has considered the following decisions:- i) CIT vs. Kabul chawla (2016) 380 ITR 573; ii) CIT vs. Continental Warehousing Corpn. (Nhava Sheva) Ltd. (2015) 374 ITR 645 iii) Principal CIT vs. Kurele Paper Mills (P) Ltd. (2016) 380 ITR 571 (Del) iv) CIT vs. Lancy Constructions (2016) 383 ITR 168; v) CIT vs. ST. Francies Clay Décor Tiles (2016) 240 Taxman 168; & vi) CIT v. Promy Kuriakose (2016) 386 ITR 597 (Ker.) 16.1 He also relied on the following decisions:- i) CIT vs MAF Academy (P) Ltd., 361 ITR 258; ii) CIT vs. Navodaya Castle Pvt. Ltd. (2014) 367 ITR 306 (Del); iii) Konark…

M/S. Sherawali Yarns Pvt. Ltd., New Delhi vs. ACIT, Meerut

In the result, the appeal filed by the assessee is partly allowed

ITA 2996/DEL/2015[2005-06]Status: DisposedITAT Delhi30 Nov 2018AY 2005-06

Bench: Shri R.K. Panda & Ms Suchitra Kambleassessment Year: 2005-06 Sherawali Yarns Pvt. Ltd., Vs. Acit, 14D, 14Th Floor, Hansalaya, Central Circle, 15, Barakhamba Road, Bhainsali Road, New Delhi. Meerut. Pan: Aaics3421L (Appellant) (Respondent) Assessee By : Shri G.C. Srivastava & Shri Suvinay K. Dash, Advocates Revenue By : Shri S.S. Rana, Cit, Dr Date Of Hearing : 13.09.2018 Date Of Pronouncement : 30.11.2018 Order Per R.K. Panda, Am: This Appeal By The Assessee Is Directed Against The Order Dated 11Th March, 2015 Of The Cit(A), Meerut, Relating To Assessment Year 2005-06. 2. The Facts Of The Case, In Brief, Are That The Assessee Is A Company Engaged In The Business Of Trading & Investment In Shares. It Filed Its Return Of Income On 19Th September, 2005 Declaring Loss Of Rs.320/-. The Case Was Selected For Scrutiny & In Response To Notice U/S 143(2) Dated 20Th September, 2006 & Notice U/S 142(1) Dated 3Rd August, 2007, The Counsel Of The Assessee Appeared Before The Assessing Officer

For Appellant: Shri G.C. Srivastava &For Respondent: Shri S.S. Rana, CIT, DR
Section 132Section 133(6)Section 142(1)Section 143(2)Section 143(3)Section 153ASection 68

…ing the issue against the assessee has considered the following decisions:- i) CIT vs. Kabul chawla (2016) 380 ITR 573; ii) CIT vs. Continental Warehousing Corpn. (Nhava Sheva) Ltd. (2015) 374 ITR 645 iii) Principal CIT vs. Kurele Paper Mills (P) Ltd. (2016) 380 ITR 571 (Del) iv) CIT vs. Lancy Constructions (2016) 383 ITR 168; v) CIT vs. ST. Francies Clay Décor Tiles (2016) 240 Taxman 168; & vi) CIT v. Promy Kuriakose (2016) 386 ITR 597 (Ker.) 11.1 He also relied on the following decisions:- i) CIT vs MAF Academy (P) Ltd., 361 ITR 258; ii) CIT vs. Navodaya Castle Pvt. Ltd. (2014) 367 ITR 306 (Del); iii) Konark…

M/S. Roseberry Mercantile Pvt. Ltd., New Delhi vs. ACIT, Meerut

In the result, the appeal filed by the assessee is partly allowed

ITA 2995/DEL/2015[2008-09]Status: DisposedITAT Delhi30 Nov 2018AY 2008-09

Bench: Shri R.K. Panda & Ms Suchitra Kambleassessment Year: 2008-09 Roseberry Mercantile Pvt. Ltd., Vs. Acit, 14D, 14Th Floor, Hansalaya, Central Circle, 15, Barakhamba Road, Bhainsali Road, New Delhi. Meerut. Pan: Aabcr3485J (Appellant) (Respondent) Assessee By : Shri G.C. Srivastava & Shri Suvinay K. Dash, Advocates Revenue By : Shri S.S. Rana, Cit, Dr Date Of Hearing : 13.09.2018 Date Of Pronouncement : 30.11.2018 Order Per R.K. Panda, Am: This Appeal By The Assessee Is Directed Against The Order Dated 10Th March, 2015 Of The Cit(A), Meerut, Relating To Assessment Year 2008-09. 2. The Facts Of The Case, In Brief, Are That The Assessee Is A Company & Derives Income From Interest On Loans & Advances Granted By It As An Nbfc & Profit On Sale Of Mutual Funds. The Return Of Income Was Filed On 6Th November, 2008 Declaring Total Income Of Rs. Nil. The Return Was Processed U/S 143(1) On 8Th July, 2009. Subsequently, The Case Was Reopened U/S 147 After Duly Recording The Reasons In Writing. In Response To Notice U/S 148 Of The It Act Dated 23Rd October, 2009, The Assessee Submitted To Treat The Original Return As Return Filed In Compliance To Notice U/S 148 Of The It Act, 1961. Subsequently, The Assessing Officer Completed The Assessment U/S 147/143(3) On 31St December, 2009 Determining The Total Income At Rs.73,510/- Wherein He Made Certain Additions By Disallowing Stt Debited To P&L Account, Income-Tax Debited, Disallowance U/S 14A & Preliminary Expenses.

For Appellant: Shri G.C. Srivastava &For Respondent: Shri S.S. Rana, CIT, DR
Section 132Section 143(1)Section 143(3)Section 147Section 148Section 14ASection 153ASection 68

…ing the issue against the assessee has considered the following decisions:- i) CIT vs. Kabul chawla (2016) 380 ITR 573; ii) CIT vs. Continental Warehousing Corpn. (Nhava Sheva) Ltd. (2015) 374 ITR 645 iii) Principal CIT vs. Kurele Paper Mills (P) Ltd. (2016) 380 ITR 571 (Del) iv) CIT vs. Lancy Constructions (2016) 383 ITR 168; v) CIT vs. ST. Francies Clay Décor Tiles (2016) 240 Taxman 168; & vi) CIT v. Promy Kuriakose (2016) 386 ITR 597 (Ker.) 11.1 He also relied on the following decisions:- i) CIT vs MAF Academy (P) Ltd., 361 ITR 258; ii) CIT vs. Navodaya Castle Pvt. Ltd. (2014) 367 ITR 306 (Del); iii) Konark…

DCIT, CC-II, Chandigarh vs. M/S Chandigarh Developers Pvt. Ltd., Chandigarh

In the result, the appeal of the Revenue is

ITA 994/CHANDI/2017[2010-11]Status: DisposedITAT Chandigarh24 Sept 2018AY 2010-11

Bench: Ms.Diva Singh & Ms. Annapurna Guptathe D.C.I.T., Vs. M/S Chandigarh Developers Pvt. Ltd., Central Circle-Ii, Sco 49-50, Sector 26, Chandigarh. Chandigarh. Pan: Aadcc6359G (Appellant) (Respondent)

For Appellant: Shri Gulshan Raj, CIT DRFor Respondent: Shri Ashwani Kumar, CA
Section 132Section 153ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH ‘A’, CHANDIGARH BEFORE MS.DIVA SINGH, JUDICIAL MEMBER AND MS. ANNAPURNA GUPTA, ACCOUNTANT MEMBER The D.C.I.T., Vs. M/s Chandigarh Developers Pvt. Ltd., Central Circle-II, SCO 49-50, Sector 26, Chandigarh. Chandigarh. PAN: AADCC6359G (Appellant) (Respondent) Appellant by : Shri Gulshan Raj, CIT DR Respondent by : Shri Ashwani Kumar, CA Date of hearing : 09.08.2018 Date of Pronouncement : 24.09.2018 ORDER PER ANNAPURNA GUPTA, A.M.: The present appeal has been filed by the Revenue against the order of Commissioner of Income Tax(Appeals)- 3, Gurgaon [hereina…

Metbrass Plassim India Ltd., New Delhi vs. ACIT, Central Circle- 15, New Delhi

ITA 7532/DEL/2017[2013-14]Status: DisposedITAT Delhi17 Sept 2018AY 2013-14

Bench: Shri G.D. Agarwal & Shri K. Narasimha Charyassessment Year : 2014-15 M/S Versatile Datamatics (P) Ltd. Acit, Central Circle- 15, 25, Bazar Land, Bengali Market Vs. New Delhi. New Delhi 110001 Pan : Aabcv8793K (Appellant) (Respondent) Assessment Year : 2013-14 M/S Superior Calltech (P) Ltd., Acit, Central Circle- 15, 25, Bazar Lane, Bangali Market, Vs. New Delhi. New Delhi. Pan : Aakcs2341F (Appellant) (Respondent) Assessment Year : 2013-14 Metbrass Plassim India Ltd., Acit, Central Circle- 15, 25, Bazar Lane, Bangali Market, Vs. New Delhi. New Delhi. Pan : Aadcm9501A (Appellant) (Respondent) Assessee By : Shri Gautam Jain, Adv. Shri Piyush Kumar Kamal, Ca Department By : Ms. Shefali Swaroop, Cit-Dr Date Of Hearing : 30-07-2018 Date Of Pronouncement : 17.09.2018 Per Bench: These Appeals Are By The Respective Assessees Challenging The Separate Orders Of The Cit(A)- Xxvi, New Delhi ( For Short “Ld. Cit(A)”) Relating To Assessment Year 2013-14. Since Both The Assessees Are Group Companies & The Impugned Assessment Had Arisen Pursuant To The Search & Seizure Operations Dated 28.3.2015 & Facts & Grounds Raised In This Appeal Are Similar, We Deem It Just & Convenient To Dispose Them Of By Way Of This Common Order.

For Appellant: Shri Gautam Jain, AdvFor Respondent: Ms. Shefali Swaroop, CIT-DR
Section 132Section 143(1)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “E”, NEW DELHI BEFORE SHRI G.D. AGARWAL, PRESIDENT AND SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER Assessment Year : 2014-15 M/s Versatile Datamatics (P) Ltd. ACIT, Central Circle- 15, 25, Bazar Land, Bengali Market Vs. New Delhi. New Delhi 110001 PAN : AABCV8793K (Appellant) (Respondent) Assessment Year : 2013-14 M/S Superior Calltech (P) Ltd., ACIT, Central Circle- 15, 25, Bazar Lane, Bangali Market, Vs. New Delhi. New Delhi. PAN : AAKCS2341F (Appellant) (Respondent) Assessment Year : 2013-14 Metbrass Plassim India Ltd., ACIT, Central Circle- 15, 25, Bazar Lane,…