Pr. CIT v. Sarwar Agency P. Ltd.

397 ITR 400High Court2017#1193 most cited

What is Pr. CIT v. Sarwar Agency P. Ltd. authority for?

An assessment initiated under Section 153C against a person other than the searched person is invalid if the Assessing Officer of the searched person fails to record a proper satisfaction note as mandated by the section. The procedural requirement of a satisfaction note is crucial for the validity of such an assessment.

95

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2018 to 2026.

Also referred to as

Pr. CIT v. Sarwar Agency P. Ltd. · Sarwar Agency · Section 153C · Section 132 · satisfaction note · validity of assessment · assessment of other person · block period · search assessment · documents seized

Also reported as

185 Taxmann.com 269

Sections most often in play

Section 153CSection 132Section 143(3)Section 148Section 153ASection 132ASection 143(2)Section 1961)

Issues it is cited on

section 153c(1)section 245csection 197block periodsettlement applicationsection 245d(4)satisfaction notescheme of arrangementsection 245dsection 153a(1)(b)documents seizedincome tax settlement commission

Judgments citing Pr. CIT v. Sarwar Agency P. Ltd.

Marconi Infratech (P) Ltd., Gurgaon vs. ACIT Central Circle-11, Faridabad

In the result, assessee’s all appeals are allowed

ITA 3128/DEL/2023[2013-14]Status: DisposedITAT Delhi21 Jun 2024AY 2013-14

Bench: Shri S. Rifaur Rahman & Ms. Madhumita Royi.T.A. Nos. 3126 To 3132/Del/2023 (Assessment Years : 2011-12 To 2017-18) M/S. Marconi Infratech Vs. Acit (P.) Ltd., F-022, Lg, Central Circle – 11 Sushant Arcade, Sushant Faridabad Lok-1, Gurgaon Haryana – 122 002 Pan : Aagcm 1219 E (Appellant) .. (Respondent)

For Appellant: Shri S. S. Nager, C.AFor Respondent: Shri Subhra Jyoti Chakraborty
Section 127Section 132Section 143(3)Section 153A(1)(b)Section 153CSection 250(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND MS. MADHUMITA ROY, JUDICIAL MEMBER I.T.A. Nos. 3126 to 3132/Del/2023 (Assessment Years : 2011-12 to 2017-18) M/s. Marconi Infratech Vs. ACIT (P.) Ltd., F-022, LG, Central Circle – 11 Sushant Arcade, Sushant Faridabad Lok-1, Gurgaon Haryana – 122 002 PAN : AAGCM 1219 E (Appellant) .. (Respondent) Appellant by : Shri S. S. Nager, C.A. Ms. Aabgina Chishti, Adv. & Shri Gaurav Sachdeva, C.A. Respondent by : Shri Subhra Jyoti Chakraborty, CIT-D.R. Date of Hearing 06.06.2024 21.06.2024 Date of Pron…

Marconi Infratech (P) Ltd., Gurgaon vs. ACIT Central Circle-11, Faridabad

In the result, assessee’s all appeals are allowed

ITA 3127/DEL/2023[2012-13]Status: DisposedITAT Delhi21 Jun 2024AY 2012-13

Bench: Shri S. Rifaur Rahman & Ms. Madhumita Royi.T.A. Nos. 3126 To 3132/Del/2023 (Assessment Years : 2011-12 To 2017-18) M/S. Marconi Infratech Vs. Acit (P.) Ltd., F-022, Lg, Central Circle – 11 Sushant Arcade, Sushant Faridabad Lok-1, Gurgaon Haryana – 122 002 Pan : Aagcm 1219 E (Appellant) .. (Respondent)

For Appellant: Shri S. S. Nager, C.AFor Respondent: Shri Subhra Jyoti Chakraborty
Section 127Section 132Section 143(3)Section 153A(1)(b)Section 153CSection 250(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND MS. MADHUMITA ROY, JUDICIAL MEMBER I.T.A. Nos. 3126 to 3132/Del/2023 (Assessment Years : 2011-12 to 2017-18) M/s. Marconi Infratech Vs. ACIT (P.) Ltd., F-022, LG, Central Circle – 11 Sushant Arcade, Sushant Faridabad Lok-1, Gurgaon Haryana – 122 002 PAN : AAGCM 1219 E (Appellant) .. (Respondent) Appellant by : Shri S. S. Nager, C.A. Ms. Aabgina Chishti, Adv. & Shri Gaurav Sachdeva, C.A. Respondent by : Shri Subhra Jyoti Chakraborty, CIT-D.R. Date of Hearing 06.06.2024 21.06.2024 Date of Pron…

Marconi Infratech (P) Ltd., Gurgaon vs. ACIT Central Circle-11, Faridabad

In the result, assessee’s all appeals are allowed

ITA 3126/DEL/2023[2011-12]Status: DisposedITAT Delhi21 Jun 2024AY 2011-12

Bench: Shri S. Rifaur Rahman & Ms. Madhumita Royi.T.A. Nos. 3126 To 3132/Del/2023 (Assessment Years : 2011-12 To 2017-18) M/S. Marconi Infratech Vs. Acit (P.) Ltd., F-022, Lg, Central Circle – 11 Sushant Arcade, Sushant Faridabad Lok-1, Gurgaon Haryana – 122 002 Pan : Aagcm 1219 E (Appellant) .. (Respondent)

For Appellant: Shri S. S. Nager, C.AFor Respondent: Shri Subhra Jyoti Chakraborty
Section 127Section 132Section 143(3)Section 153A(1)(b)Section 153CSection 250(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND MS. MADHUMITA ROY, JUDICIAL MEMBER I.T.A. Nos. 3126 to 3132/Del/2023 (Assessment Years : 2011-12 to 2017-18) M/s. Marconi Infratech Vs. ACIT (P.) Ltd., F-022, LG, Central Circle – 11 Sushant Arcade, Sushant Faridabad Lok-1, Gurgaon Haryana – 122 002 PAN : AAGCM 1219 E (Appellant) .. (Respondent) Appellant by : Shri S. S. Nager, C.A. Ms. Aabgina Chishti, Adv. & Shri Gaurav Sachdeva, C.A. Respondent by : Shri Subhra Jyoti Chakraborty, CIT-D.R. Date of Hearing 06.06.2024 21.06.2024 Date of Pron…

DCIT Central Circle-01, Delhi vs. Dl Heera Bhai Jewellery Arcade Pvt. Ltd., Delhi

ITA 61/DEL/2022[2017-18]Status: HeardITAT Delhi26 Mar 2024AY 2017-18

Bench: SHRI SAKTIJIT DEY, VICE PRESIDENT [AS (Third Member)

Section 143Section 143(3)Section 153ASection 153CSection 154

…w. 153C of the Act, Ld. Judicial Member could not have gone beyond the grounds raised by the Revenue. In support he relied upon the following decisions:- (i) CIT v. RRJ Securities Ltd. [2016] 380 ITR 612 (Del. HC) (ii) PCIT v. Sarwar Agency (P.) Ltd. [2017] 397 ITR 400 (Del. HC) (iii) ARN Infrastructure India Ltd. v. ACIT [2017] 394 ITR 569 (Del. HC) (iv) Karina Airlines International Limited v. ACIT ITA No.203/Del/2021 (Del.Trib.) (v) Anil Kumar Gopikishan Agrawal v. ACIT [2019] 418 ITR 25 (Guj. HC) (vi) Canyon Financial Services Ltd. v. ITO [2017] 399 ITR 202 (Del. HC) (vii) PCIT v. Dreamcity Buildwell (P.) L…

Dl Heera Bhai Jewellery Arcade Pvt. Ltd., Delhi vs. ACIT Central Circle-1, New Delhi

ITA 951/DEL/2021[2017-18]Status: HeardITAT Delhi26 Mar 2024AY 2017-18

Bench: SHRI SAKTIJIT DEY, VICE PRESIDENT [AS (Third Member)

Section 143Section 143(3)Section 153ASection 153CSection 154

…w. 153C of the Act, Ld. Judicial Member could not have gone beyond the grounds raised by the Revenue. In support he relied upon the following decisions:- (i) CIT v. RRJ Securities Ltd. [2016] 380 ITR 612 (Del. HC) (ii) PCIT v. Sarwar Agency (P.) Ltd. [2017] 397 ITR 400 (Del. HC) (iii) ARN Infrastructure India Ltd. v. ACIT [2017] 394 ITR 569 (Del. HC) (iv) Karina Airlines International Limited v. ACIT ITA No.203/Del/2021 (Del.Trib.) (v) Anil Kumar Gopikishan Agrawal v. ACIT [2019] 418 ITR 25 (Guj. HC) (vi) Canyon Financial Services Ltd. v. ITO [2017] 399 ITR 202 (Del. HC) (vii) PCIT v. Dreamcity Buildwell (P.) L…

ACIT, Central Circle-II, Gurgaon vs. Sanjay Jindal, Delhi

In the result, appeals are dismissed

ITA 8516/DEL/2019[2016-17]Status: DisposedITAT Delhi21 Dec 2023AY 2016-17

Bench: Shri Saktijit Dey, Vice- & Shri M. Balaganesh

Section 153ASection 153C

…st appellate authority was justified in deleting the additions. In support of such contention, he relied upon the following decisions: 1. Pr. CIT Vs. M/s. Dreamcity Buildwell Pvt. Ltd. (2019) 417 ITR 617 (Del) 2. Pr. CIT Vs. Sarwar Agency Pvt. Ltd. (2017) 397 ITR 400 (Del.) 3. CIT & Ors. Vs. Renu Construction Pvt. ltd. & Ors. (2017) 399 ITR 262 (Del). 9 | P a g e ITA Nos.8511 to 8516 /Del/2019 & C.O. Nos.17 to 22/Del/2020 AY: 2011-12 to 2016-17 4. Orient Craft Ltd. Vs. DCIT, ITA Nos.3310/2019 and 5037/2019, dated 24.09.2021 for AY 2013-14 (Del) 5. Orient Craft Ltd. Vs. DCIT, ITA Nos. 3311/2019 and 5038/2…

ACIT, Central Circle-II, Gurgaon vs. Sanjay Jindal, Delhi

In the result, appeals are dismissed

ITA 8515/DEL/2019[2015-16]Status: DisposedITAT Delhi14 Dec 2023AY 2015-16

Bench: Shri Saktijit Dey, Vice- & Shri M. Balaganesh

Section 153ASection 153C

…st appellate authority was justified in deleting the additions. In support of such contention, he relied upon the following decisions: 1. Pr. CIT Vs. M/s. Dreamcity Buildwell Pvt. Ltd. (2019) 417 ITR 617 (Del) 2. Pr. CIT Vs. Sarwar Agency Pvt. Ltd. (2017) 397 ITR 400 (Del.) 3. CIT & Ors. Vs. Renu Construction Pvt. ltd. & Ors. (2017) 399 ITR 262 (Del). 9 | P a g e ITA Nos.8511 to 8516 /Del/2019 & C.O. Nos.17 to 22/Del/2020 AY: 2011-12 to 2016-17 4. Orient Craft Ltd. Vs. DCIT, ITA Nos.3310/2019 and 5037/2019, dated 24.09.2021 for AY 2013-14 (Del) 5. Orient Craft Ltd. Vs. DCIT, ITA Nos. 3311/2019 and 5038/2…

ACIT, Central Circle-II, Gurgaon vs. Sanjay Jindal, Delhi

In the result, appeals are dismissed

ITA 8514/DEL/2019[2014-15]Status: DisposedITAT Delhi14 Dec 2023AY 2014-15

Bench: Shri Saktijit Dey, Vice- & Shri M. Balaganesh

Section 153ASection 153C

…st appellate authority was justified in deleting the additions. In support of such contention, he relied upon the following decisions: 1. Pr. CIT Vs. M/s. Dreamcity Buildwell Pvt. Ltd. (2019) 417 ITR 617 (Del) 2. Pr. CIT Vs. Sarwar Agency Pvt. Ltd. (2017) 397 ITR 400 (Del.) 3. CIT & Ors. Vs. Renu Construction Pvt. ltd. & Ors. (2017) 399 ITR 262 (Del). 9 | P a g e ITA Nos.8511 to 8516 /Del/2019 & C.O. Nos.17 to 22/Del/2020 AY: 2011-12 to 2016-17 4. Orient Craft Ltd. Vs. DCIT, ITA Nos.3310/2019 and 5037/2019, dated 24.09.2021 for AY 2013-14 (Del) 5. Orient Craft Ltd. Vs. DCIT, ITA Nos. 3311/2019 and 5038/2…

ACIT, Central Circle-II, Gurgaon vs. Sanjay Jindal, Delhi

In the result, appeals are dismissed

ITA 8513/DEL/2019[2013-14]Status: DisposedITAT Delhi14 Dec 2023AY 2013-14

Bench: Shri Saktijit Dey, Vice- & Shri M. Balaganesh

Section 153ASection 153C

…st appellate authority was justified in deleting the additions. In support of such contention, he relied upon the following decisions: 1. Pr. CIT Vs. M/s. Dreamcity Buildwell Pvt. Ltd. (2019) 417 ITR 617 (Del) 2. Pr. CIT Vs. Sarwar Agency Pvt. Ltd. (2017) 397 ITR 400 (Del.) 3. CIT & Ors. Vs. Renu Construction Pvt. ltd. & Ors. (2017) 399 ITR 262 (Del). 9 | P a g e ITA Nos.8511 to 8516 /Del/2019 & C.O. Nos.17 to 22/Del/2020 AY: 2011-12 to 2016-17 4. Orient Craft Ltd. Vs. DCIT, ITA Nos.3310/2019 and 5037/2019, dated 24.09.2021 for AY 2013-14 (Del) 5. Orient Craft Ltd. Vs. DCIT, ITA Nos. 3311/2019 and 5038/2…

ACIT, Central Circle-II, Gurgaon vs. Sanjay Jindal, Delhi

In the result, appeals are dismissed

ITA 8512/DEL/2019[2012-13]Status: DisposedITAT Delhi14 Dec 2023AY 2012-13

Bench: Shri Saktijit Dey, Vice- & Shri M. Balaganesh

Section 153ASection 153C

…st appellate authority was justified in deleting the additions. In support of such contention, he relied upon the following decisions: 1. Pr. CIT Vs. M/s. Dreamcity Buildwell Pvt. Ltd. (2019) 417 ITR 617 (Del) 2. Pr. CIT Vs. Sarwar Agency Pvt. Ltd. (2017) 397 ITR 400 (Del.) 3. CIT & Ors. Vs. Renu Construction Pvt. ltd. & Ors. (2017) 399 ITR 262 (Del). 9 | P a g e ITA Nos.8511 to 8516 /Del/2019 & C.O. Nos.17 to 22/Del/2020 AY: 2011-12 to 2016-17 4. Orient Craft Ltd. Vs. DCIT, ITA Nos.3310/2019 and 5037/2019, dated 24.09.2021 for AY 2013-14 (Del) 5. Orient Craft Ltd. Vs. DCIT, ITA Nos. 3311/2019 and 5038/2…

ACIT, Central Circle-II, Gurgaon vs. Sanjay Jindal, Delhi

In the result, appeals are dismissed

ITA 8511/DEL/2019[2011-12]Status: DisposedITAT Delhi14 Dec 2023AY 2011-12

Bench: Shri Saktijit Dey, Vice- & Shri M. Balaganesh

Section 153ASection 153C

…st appellate authority was justified in deleting the additions. In support of such contention, he relied upon the following decisions: 1. Pr. CIT Vs. M/s. Dreamcity Buildwell Pvt. Ltd. (2019) 417 ITR 617 (Del) 2. Pr. CIT Vs. Sarwar Agency Pvt. Ltd. (2017) 397 ITR 400 (Del.) 3. CIT & Ors. Vs. Renu Construction Pvt. ltd. & Ors. (2017) 399 ITR 262 (Del). 9 | P a g e ITA Nos.8511 to 8516 /Del/2019 & C.O. Nos.17 to 22/Del/2020 AY: 2011-12 to 2016-17 4. Orient Craft Ltd. Vs. DCIT, ITA Nos.3310/2019 and 5037/2019, dated 24.09.2021 for AY 2013-14 (Del) 5. Orient Craft Ltd. Vs. DCIT, ITA Nos. 3311/2019 and 5038/2…

Shree Gopal Landcraft P.Ltd, New Delhi vs. ACIT, Central Circle-13, New Delhi

In the result, the appeals of the assessee are allowed in the manner as indicated above

ITA 1661/DEL/2022[2016-17]Status: DisposedITAT Delhi19 Oct 2023AY 2016-17

Bench: Shri Chandra Mohan Garg & Girish Agrawal

For Appellant: Dr. Rakesh Gupta, AdvFor Respondent: Shri H K Choudhary, CIT(DR)
Section 143(3)Section 153Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: G: NEW DELHI BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER AND GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA Nos.1657 to 1661 & 1663/Del/2022 Assessment Years: 2011-12 to 2016-17 M/s Shree Gopal Landcraft (P) Ltd. The ACIT, Central Circle-13, New Delhi 512, Surya Kiran Building, K.G Marg, Barakhamba Road, Delhi 110001 vs. PAN AALCS 9634 G (Appellant) (Respondent) For Assessee: Dr. Rakesh Gupta, Adv. Shri Somil Agarwal, Adv. For Revenue : Shri H K Choudhary, CIT(DR) Date of Hearing : 14.09.2023 Date of Pronouncement : 19.10.2023 ORDER PER CHANDRA MOHAN GARG, J.M. ITA…

Shree Gopal Landcraft P.Ltd, New Delhi vs. ACIT, Central Circle-13, New Delhi

In the result, the appeals of the assessee are allowed in the manner as indicated above

ITA 1660/DEL/2022[2015-16]Status: DisposedITAT Delhi19 Oct 2023AY 2015-16

Bench: Shri Chandra Mohan Garg & Girish Agrawal

For Appellant: Dr. Rakesh Gupta, AdvFor Respondent: Shri H K Choudhary, CIT(DR)
Section 143(3)Section 153Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: G: NEW DELHI BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER AND GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA Nos.1657 to 1661 & 1663/Del/2022 Assessment Years: 2011-12 to 2016-17 M/s Shree Gopal Landcraft (P) Ltd. The ACIT, Central Circle-13, New Delhi 512, Surya Kiran Building, K.G Marg, Barakhamba Road, Delhi 110001 vs. PAN AALCS 9634 G (Appellant) (Respondent) For Assessee: Dr. Rakesh Gupta, Adv. Shri Somil Agarwal, Adv. For Revenue : Shri H K Choudhary, CIT(DR) Date of Hearing : 14.09.2023 Date of Pronouncement : 19.10.2023 ORDER PER CHANDRA MOHAN GARG, J.M. ITA…

Shree Gopal Landcraft P.Ltd, New Delhi vs. ACIT, Central Circle-13, New Delhi

In the result, the appeals of the assessee are allowed in the manner as indicated above

ITA 1659/DEL/2022[2013-14]Status: DisposedITAT Delhi19 Oct 2023AY 2013-14

Bench: Shri Chandra Mohan Garg & Girish Agrawal

For Appellant: Dr. Rakesh Gupta, AdvFor Respondent: Shri H K Choudhary, CIT(DR)
Section 143(3)Section 153Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: G: NEW DELHI BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER AND GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA Nos.1657 to 1661 & 1663/Del/2022 Assessment Years: 2011-12 to 2016-17 M/s Shree Gopal Landcraft (P) Ltd. The ACIT, Central Circle-13, New Delhi 512, Surya Kiran Building, K.G Marg, Barakhamba Road, Delhi 110001 vs. PAN AALCS 9634 G (Appellant) (Respondent) For Assessee: Dr. Rakesh Gupta, Adv. Shri Somil Agarwal, Adv. For Revenue : Shri H K Choudhary, CIT(DR) Date of Hearing : 14.09.2023 Date of Pronouncement : 19.10.2023 ORDER PER CHANDRA MOHAN GARG, J.M. ITA…

Shree Gopal Landcraft (P) Ltd., Delhi vs. ACIT, Central Circle-13, New Delhi

In the result, the appeals of the assessee are allowed in the manner as indicated above

ITA 1658/DEL/2022[2012-13]Status: DisposedITAT Delhi19 Oct 2023AY 2012-13

Bench: Shri Chandra Mohan Garg & Girish Agrawal

For Appellant: Dr. Rakesh Gupta, AdvFor Respondent: Shri H K Choudhary, CIT(DR)
Section 143(3)Section 153Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: G: NEW DELHI BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER AND GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA Nos.1657 to 1661 & 1663/Del/2022 Assessment Years: 2011-12 to 2016-17 M/s Shree Gopal Landcraft (P) Ltd. The ACIT, Central Circle-13, New Delhi 512, Surya Kiran Building, K.G Marg, Barakhamba Road, Delhi 110001 vs. PAN AALCS 9634 G (Appellant) (Respondent) For Assessee: Dr. Rakesh Gupta, Adv. Shri Somil Agarwal, Adv. For Revenue : Shri H K Choudhary, CIT(DR) Date of Hearing : 14.09.2023 Date of Pronouncement : 19.10.2023 ORDER PER CHANDRA MOHAN GARG, J.M. ITA…

Shree Gopal Landcraft (P) Ltd., New Delhi vs. ACIT, Central Circle-13, New Delhi

In the result, the appeals of the assessee are allowed in the manner as indicated above

ITA 1657/DEL/2022[2011-12]Status: DisposedITAT Delhi19 Oct 2023AY 2011-12

Bench: Shri Chandra Mohan Garg & Girish Agrawal

For Appellant: Dr. Rakesh Gupta, AdvFor Respondent: Shri H K Choudhary, CIT(DR)
Section 143(3)Section 153Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: G: NEW DELHI BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER AND GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA Nos.1657 to 1661 & 1663/Del/2022 Assessment Years: 2011-12 to 2016-17 M/s Shree Gopal Landcraft (P) Ltd. The ACIT, Central Circle-13, New Delhi 512, Surya Kiran Building, K.G Marg, Barakhamba Road, Delhi 110001 vs. PAN AALCS 9634 G (Appellant) (Respondent) For Assessee: Dr. Rakesh Gupta, Adv. Shri Somil Agarwal, Adv. For Revenue : Shri H K Choudhary, CIT(DR) Date of Hearing : 14.09.2023 Date of Pronouncement : 19.10.2023 ORDER PER CHANDRA MOHAN GARG, J.M. ITA…

ACIT, Central Circle-2, New Delhi vs. Opal Buildwell P.Ltd, Delhi

Accordingly notice was issued on 18.10.2016. Thus, there is no substance in the grounds raised and the same are decided against the Revenue. The appeal of Revenue is dismissed

ITA 2899/DEL/2019[2010-11]Status: DisposedITAT Delhi30 Jun 2023AY 2010-11

Bench: Sh. G.S.Pannu, Hon’Ble & Sh. Anubhav Sharmaacit, Vs. M/S. Opal Buildwell P. Ltd. Central Circle-2 (Formerly Namo Resorts Pvt. New Delhi Ltd.) 445, Kucha Baijnath, Chandni Chowk, Delhi Pan : Aabcn9757H (Appellant) (Respondent)

Section 131Section 132Section 143(1)Section 153CSection 153C(1)

…g the scope of this section. It was accordingly submitted that Ld. CIT(A) has rightly relied the judgment of Hon’ble Jurisdictional High Court in RRJ Securities Ltd. (supra) which has been Opal Buildwell P. Ltd. 6 further reiterated in Serwer Agency (P) Ltd. 397 ITR 400 and even request to reconsider the ratio in RRJ Securities Ltd. (Supra) was rejected. 6. Appreciating the matter on record it can be observed that the grounds raised are connected to the question if by virtue of Section 153C of the Act, Assessing Officer was having jurisdiction to issue notices for assessment year 2009-10 and 2010-11. In this co…

ACIT, CC-14, New Delhi vs. Pramaditya, Rajasthan

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

ITA 1861/DEL/2021[2017-18]Status: DisposedITAT Delhi27 Jun 2023AY 2017-18

Bench: Shri Saktijit Dey & Shri M. Balaganeshassessment Year: 2017-18 Acit, Vs Pramaditya, Cc-14, 67, Mahaveer Nagar, 2Nd Maharani Farm, New Delhi. Durgapur, Jaipur, Rajasthan – 302018. Pan: Ajppp2281E Co No.29/Del/2022 Assessment Year: 2017-18 Pramaditya, Vs. Acit, 67, Mahaveer Nagar, Cc-14, 2Nd Maharani Farm, New Delhi. Durgapur, Jaipur, Rajasthan – 302018. Pan: Ajppp2281E

For Appellant: Shri Hiren Mehta, CAFor Respondent: Ms Sapna Bhatia, CIT, DR
Section 127Section 132Section 143(3)Section 153CSection 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : H : DELHI BEFORE SHRI SAKTIJIT DEY, VICE PRESIDENT AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER Assessment Year: 2017-18 ACIT, Vs Pramaditya, CC-14, 67, Mahaveer Nagar, 2nd Maharani Farm, New Delhi. Durgapur, Jaipur, Rajasthan – 302018. PAN: AJPPP2281E CO No.29/Del/2022 Assessment Year: 2017-18 Pramaditya, Vs. ACIT, 67, Mahaveer Nagar, CC-14, 2nd Maharani Farm, New Delhi. Durgapur, Jaipur, Rajasthan – 302018. PAN: AJPPP2281E (Appellant) (Respondent) Assessee by : Shri Hiren Mehta, CA Revenue by : Ms Sapna Bhatia, CIT, DR CO No.29/Del/2022 Date of Hearing : 11.…

DCIT Circle-05, New Delhi vs. Karina Airlines International Limited, New Delhi

In the result, the appeal is dismissed

ITA 714/DEL/2021[2011-12]Status: DisposedITAT Delhi11 May 2023AY 2011-12

Bench: Shri Saktijit Dey & Shri M. Balaganeshassessment Year: 2011-12

Section 132Section 153ASection 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘C’ NEW DELHI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER Assessment Year: 2011-12 DCIT, Vs. Karina Airlines International Circle-05, Ltd., New Delhi Flat No.11, Gali No.05, Block-A, West Karawal Nagar, New Delhi PAN :AADCK1912D (Appellant) (Respondent) Assessee by Sh. Ruchesh Sinha, Advocate Department by Sh. J.S. Minhas, CIT(DR) Date of hearing 01.05.2023 Date of pronouncement 11.05.2023 ORDER PER SAKTIJIT DEY, JM: This is an appeal by the Revenue against order dated 26.02.2021 of learned Commissioner of Income Tax…

Bina Fashions N Food Pvt. Ltd., New Delhi vs. ACIT, CC- 26, New Delhi

In the result, the appeal of the assessee is allowed

ITA 4732/DEL/2017[2013-14]Status: DisposedITAT Delhi20 Apr 2023AY 2013-14

Bench: Shri Shamim Yahya & Ms. Astha Chandraasstt. Year: 2013-14

For Appellant: Smt. Sweety Kothari, CAFor Respondent: Shri P. Praveen Sidharth, CIT-DR
Section 143(3)Section 153ASection 153C

…such Assessing Officer shall issue the notice and assess or reassess total income of such other person of such assessment year in the manner provided in section 153A. 7.1. The Hon’ble Delhi High Court in the case of Pr. CIT vs. Sarwar Agency P. Ltd., (2017) 397 ITR 400 (Delhi.) (HC) (supra), considering the identical issue held as under:- “Sub-section (1) of section 153C of the Income-tax Act, 1961 provides that the assessment or reassessment of the income of the "other person" would be in accordance with the provisions of section 153A. The first proviso to subsection (1) of section 153C further states that, i…