Principal Commissioner of Income-tax v. Agson Global (P.) Ltd.

441 ITR 550High Court2022#1316 most cited

What is Principal Commissioner of Income-tax v. Agson Global (P.) Ltd. authority for?

When an assessee maintains proper books of accounts without defects, cash deposits made into a bank account from the available cash balance recorded in the cash book cannot be treated as unexplained cash credits under Section 68 or unexplained money under Section 69A of the Act.

87

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2022 to 2026.

Also referred to as

Principal Commissioner of Income-tax v. Agson Global (P.) Ltd. · 441 ITR 550 · Section 68 · Section 69A · cash deposits · cash book balance · defective books · unexplained money · genuineness of transaction · preponderance of probability · Delhi High Court

Sections most often in play

Section 68Section 143(3)Section 115BBESection 142(1)Section 132Section 250Section 143(2)Section 145(3)

Issues it is cited on

nav methodsection 131(1)section 269stdcf methodsection 56(2)(viib)strategic investmentvaluation of sharessource of sourceshell companypreponderance of probabilitysection 246share application money

Judgments citing Principal Commissioner of Income-tax v. Agson Global (P.) Ltd.

ITO, Non Corporate Ward 1(4), Coimbatore vs. M/S Surabii Gold, Coimbatore

In the result, appeal filed by the revenue is dismissed

ITA 372/CHNY/2023[2017-18]Status: DisposedITAT Chennai05 Apr 2024AY 2017-18

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकर अपील सं./Ita No.: 372/Chny/2023 िनधा"रण वष" / Assessment Year: 2017-18 Income-Tax Officer, M/S. Surabii Gold, Non-Corporate Ward 1(4), V. 138, Karuppa Gounder Street, Aayakar Bhavan, K G Street, 63, Race Course Road, Coimbatore – 641 012. Coimbatore – 641 018. [Pan: Abufs-6503-P] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri. D. Hema Bhupal, Jcit : Shri. S. Sridhar, Advocate ""यथ" क" ओर से/Respondent By सुनवाई क" तारीख/Date Of Hearing : 26.03.2024 घोषणा क" तारीख/Date Of Pronouncement : 05.04.2024

For Appellant: Shri. D. Hema Bhupal, JCIT

…s from very same bank account. 17. At this stage, it is necessary to consider certain judicial precedents on this issue. The assessee has relied upon the decision of the Hon’ble Delhi High Court in the case of PCIT v. Agson Global (P) Ltd., reported in [2022] 441 ITR 550 (Delhi) (19-01-2022). The Hon’ble Delhi High Court under identical set of facts, has deleted the additions made by the AO towards cash deposits during demonetization u/s.68 of the Act. The relevant findings of the Hon’ble Delhi High Court are as under: • A careful perusal of the extract of the statement made by managing director of the assessee (…

JCIT Non Corporate Circle 2, Coimbatore vs. Tara Jewellery, Coimbatore

In the result, appeal filed by the revenue is dismissed

ITA 276/CHNY/2023[2017-18]Status: DisposedITAT Chennai05 Apr 2024AY 2017-18

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकर अपील सं./Ita No.: 276/Chny/2023 िनधा"रण वष" / Assessment Year: 2017-18 Joint Commissioner Of M/S. Tara Jewellery, Income-Tax, V. 61, West Bashyakaralu Road, Non-Corporate Circle -2, R S Puram, Aayakar Bhavan, Coimbatore – 641 002. 63, Race Course Road, [Pan: Aagft-2345-B] Coimbatore – 641 018. (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri. D. Hema Bhupal, Jcit अपीलाथ" क" ओर से/Appellant By ""यथ" क" ओर से/Respondent By : Shri. S. Sridhar, Advocate सुनवाई क" तारीख/Date Of Hearing : 25.03.2024 घोषणा क" तारीख/Date Of Pronouncement : 05.04.2024

For Respondent: Shri. S. Sridhar, Advocate
Section 68Section 69A

…tain judicial precedents, including the decision of ITAT Visakhapatnam Benches in the case of ACIT vs Heera Panna Jewellers in ITA No. 253/Viz/2020, and also the decision of Hon’ble Delhi High Court in the case of PCIT vs Agson Global Pvt Ltd, reported (2022) 441 ITR 550, held that the Assessing Officer did not point out a single mistake in the stock position sales, cash position as per books of accounts maintained by the assessee. There was no findings in the entire impugned assessment :-8-: ITA. No: 276/Chny/2023 order pointing out any discrepancy either in sales declared by the assessee or corresponding purc…

Deputy Commissioner of Income-Tax, Corporate Circle-1, Coimbatore vs. Ms Dar Paradise Pvt. Ltd., Coimbatore

In the result, appeal filed by the revenue is dismissed

ITA 1106/CHNY/2023[2017-18]Status: DisposedITAT Chennai21 Mar 2024AY 2017-18

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकर अपील सं./Ita No.: 1106/Chny/2023 िनधा"रण वष" / Assessment Year: 2017-18 Deputy Commissioner Of M/S. Dar Paradise Pvt. Ltd., Income Tax, V. 599, Raja Street, Corporate Circle -1, Coimbatore – 641 001. Coimbatore. [Pan: Aafcd-3066-P] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri. R. Clement Ramesh Kumar, Cit ""यथ" क" ओर से/Respondent By : Shri. N. Arjun Raj, Ca सुनवाई क" तारीख/Date Of Hearing : 05.03.2024 घोषणा क" तारीख/Date Of Pronouncement : 21.03.2024

For Appellant: Shri. R. Clement Ramesh Kumar, CITFor Respondent: Shri. N. Arjun Raj, CA
Section 115JSection 131Section 133(6)Section 142(1)

…rds cash deposits into bank account during demonetization period u/s. 68 of the Act. The assessee had also took support from certain judicial precedents including the decision of Hon’ble Delhi High Court in the case of PCIT vs Agson Global Pvt Ltd reported in 441 ITR 550 (Del) and also the decision of Hon’ble Supreme Court in the case of Lalchand Bhagat Ambica Ram vs CIT [1959] 37 ITR 288 (SC). 10. The ld. CIT(A), after considering relevant submissions of the assessee and also by considering certain judicial precedents including the decision of Hon’ble Supreme Court in the case of Lalchand Bhagat Ambica Ram vs C…

Dreamtech Constructions Pvt. Ltd., New Delhi vs. DCIT Circle-7(1), New Delhi

In the result, Appeal filed by the assessee in ITA No

ITA 91/DEL/2021[2012-13]Status: DisposedITAT Delhi16 Feb 2024AY 2012-13

Bench: or at the time of hearing of the appeal.”

Section 143(3)Section 68

…1 ITA Nos. 90 & 91/Del/2021 M/s Dreamtech Vs. DCIT IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘H’: NEW DELHI BEFORE, SHRI DR. B.R.R. KUMAR, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER ITA No.90 & 91/Del/2021 (A.Y. 2011-12 & 2012-13 ) M/s. Dreamtech DCIT, Constructions Pvt. Ltd. Circle 10(1), C/o. Kapil Goel Advocate, Vs. New Delhi F-26/124, Sector-7, Rohini Delhi-110085 PAN : AABCD4752C (Appellant) (Respondent) Appellant by Sh. Kapil Goel, Adv. Respondent by Sh. Amit Katoch, Sr. DR Date of Hearing 14/02/2023 Date of Pronouncement 16/02/2024 ORDER PER YOGESH KUMAR U.S., JM: Bo…

Dreamtech Constructions Pvt Ltd., Delhi vs. DCIT Circle-10(1), New Delhi

In the result, Appeal filed by the assessee in ITA No

ITA 90/DEL/2021[2011-12]Status: DisposedITAT Delhi16 Feb 2024AY 2011-12

Bench: or at the time of hearing of the appeal.”

Section 143(3)Section 68

…1 ITA Nos. 90 & 91/Del/2021 M/s Dreamtech Vs. DCIT IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘H’: NEW DELHI BEFORE, SHRI DR. B.R.R. KUMAR, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER ITA No.90 & 91/Del/2021 (A.Y. 2011-12 & 2012-13 ) M/s. Dreamtech DCIT, Constructions Pvt. Ltd. Circle 10(1), C/o. Kapil Goel Advocate, Vs. New Delhi F-26/124, Sector-7, Rohini Delhi-110085 PAN : AABCD4752C (Appellant) (Respondent) Appellant by Sh. Kapil Goel, Adv. Respondent by Sh. Amit Katoch, Sr. DR Date of Hearing 14/02/2023 Date of Pronouncement 16/02/2024 ORDER PER YOGESH KUMAR U.S., JM: Bo…

Bharat Bhushan Gandhi, Delhi vs. ITO, Ward-51(5), New Delhi

In the result, the appeal is allowed

ITA 2889/DEL/2022[2017-18]Status: DisposedITAT Delhi04 Jan 2024AY 2017-18

Bench: Shri Challa Nagendra Prasad:Assessment Year: 2017-18 Bharat Bhushan Gandhi, Vs. Income-Tax Officer, 5/2600, Gali No.5, Beadon Pura, Ward 51(5), Delhi-1100 05 Delhi (Appellant) (Respondent) Assessee By : Shri Salil Kapoor, Ms. Ananya Kapoor, Shri Tarun Chanana & Shri Shivam Yadav, Advocates Revenue By : Shri Om Prakash, Sr. Dr Date Of Hearing : 12.10.2023 Date Of Pronouncement: 04. 01.2024 Order This Appeal Is Filed By The Assessee Against The Order Of Learned Commissioner Of Income-Tax (Appeals)/National Faceless

For Appellant: Shri Salil Kapoor, Ms. Ananya KapoorFor Respondent: Shri Om Prakash, Sr. DR
Section 68

…ed income. Reliance was also placed on the decision of the Co- ordinate Benches in the case of DCIT vs. Bala Jewelers Ltd. in ITA No.352/Del/2021 dated 09.06.2023 and also the decision of 6 the Delhi High Court in the case of PCIT vs Agson Global Pvt. Ltd. 441 ITR 550. 6. On the other hand, learned Departmental Representative strongly supported the orders of the authorities below. 7. Heard rival contentions, perused the orders of the authorities below and the material placed before me. 8. In the course of assessment proceedings, the Assessing Officer required the assessee to explain the cash deposits of R…

The Income Tax Officer, Corporate Ward-2, Coimbatore vs. M/S Sahana Jewellery Exports Privae Ltd., Coimbatore

In the result, appeal filed by the Revenue is dismissed

ITA 999/CHNY/2022[2017-18]Status: DisposedITAT Chennai20 Dec 2023AY 2017-18

Bench: Shri Mahavir Singh, Hon’Ble & Shri Manjunatha.G, Hon’Bleआयकरअपीलसं./Ita No.999/Chny/2022 िनधा"रणवष"/Assessment Year: 2017-18 V. The Income Tax Officer, M/S.Sahana Jewellery- Corporate Ward-2, Exports Pvt. Ltd., Coimbatore. 600, Raja Street, Coimbatore-641 001. [Pan:Aaecs 7045 N] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri S.Sridhar, AdvFor Respondent: Shri R. Clement Ramesh –
Section 133(6)

…nder various festivals whereby customers buy more and more gold and jewellery. The assessee had also took support from certain judicial precedents including the decision of the Hon’ble Delhi High Court in the case of CIT v. Agson Global (P) Ltd reported in 441 ITR 550 (Del) and also the decision of the Hon’ble Supreme Court in the case of Lalchand Bhagat Ambica Ram v. CIT reported in [1959] 37 ITR 288 (SC). 6. The Ld.CIT (A) after considering relevant submissions of the assessee and also by considering the ratios of various judicial precedents, including the decision of the Hon’ble Supreme Court in the cas…

Mothers Education Hub, Jaipur vs. ACIT, Circle-1, Jaipur

In the result, appeal of the assessee is allowed for statistical purposes

ITA 618/JPR/2023[2017-18]Status: DisposedITAT Jaipur30 Nov 2023AY 2017-18

Bench: HON’BLE SHRI SANDEEP GOSAIN, JM & HON’BLE SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri P.C. Parwal, CAFor Respondent: Shri A.S. Nehra, Addl.CIT
Section 115BSection 142(1)Section 143(2)Section 250Section 4Section 40A(2)(b)Section 68

…s for the same and the AO having accepted the sales & the stock and found no defect in the purchases or sales which match with the inflow/outflow of stock, addition u/s 68 could not be made in respect of the same amount. PCIT Vs. Agson Global (P) Ltd. (2022) 210 DTR 225 (Del.) (HC)(Case laws compilation PB 23-33) Having regard to the extensive material which has been examined by the Tribunal, in particular, the trend of cash sales and corresponding cash deposited by the assessee with earlier years, the Court is of the view that there was nothing placed on record which could have persuaded the Tribunal to conclu…

Smt. Malapur Mounika, Chitradurga vs. Income-Tax Officer, Ward-1, Chitradurga

In the result, appeal filed by the assessee is allowed for statistical purposes

ITA 599/BANG/2023[2017-18]Status: DisposedITAT Bangalore30 Oct 2023AY 2017-18

Bench: Shri George George Kassessment Year : 2017-18 Smt. Malapur Mounika, Vs. Ito, Prop : M/S. Kaligal Poultry Services, Ward – 1, M H Road, Chitradurga. Chitradurga – 577 501. Pan : Bhypm 5247 F Appellant Respondent Assessee By : Ms. Sunaina Bhatia, Ca Revenue By : Shri. Ganesh R Ghale, Advocate, Standing Counsel For Revenue. Date Of Hearing : 27.10.2023 Date Of Pronouncement : 30.10.2023

For Appellant: Ms. Sunaina Bhatia, CAFor Respondent: Shri. Ganesh R Ghale, Advocate, Standing Counsel for Revenue
Section 115BSection 15BSection 234Section 250Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC - C” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENT Assessment Year : 2017-18 Smt. Malapur Mounika, Vs. ITO, Prop : M/s. Kaligal Poultry Services, Ward – 1, M H Road, Chitradurga. Chitradurga – 577 501. PAN : BHYPM 5247 F APPELLANT RESPONDENT Assessee by : Ms. Sunaina Bhatia, CA Revenue by : Shri. Ganesh R Ghale, Advocate, Standing Counsel for Revenue. Date of hearing : 27.10.2023 Date of Pronouncement : 30.10.2023 O R D E R This appeal at the instance of the assessee is directed against CIT(A)’s order dated 28.07.2023, passed under section 250 of the Inc…

ACIT, CC-14, Delhi vs. Rama Hygienic Products Pvt. Ltd., Bulandshahr

Accordingly the appeal of Revenue is dismissed and of assessee is allowed

ITA 2006/DEL/2021[2017-18]Status: DisposedITAT Delhi27 Sept 2023AY 2017-18

Bench: Sh. M. Balaganesh & Sh.Anubhav Sharma

Section 115BSection 143(3)Section 271ASection 68

…13/2010, dated 09.04.2010, (DHC) 5 1455 & 2006/Del/2021 • CIT vs. Vishal Exports Overseas Ltd, ITA No. 2471/2009, dated 03/07/2012(Guj). • Kishore Jeram Bhai Khaniya vs. ITO, ITA No 1220/2011, dated 13.05.2014 (Del) • PCIT vs. Agson Global (P) Ltd., (2022) 441 ITR 550 (Del) • ACIT vs. Hirapanna Jewellers, (2021) 189 ITD 608 (Visakha) 7. Ld. DR however relied the order of Ld. AO to submit that issue was well examined by AO and Ld. CIT(A) has not considered that fact that in order to justify the cash sales other parameters were also tempered with as VAT reports were filed delayed. 8. Now giving thoughtful consi…

Rama Hygienic Products Pvt. Ltd., Bulandshahr vs. ACIT, Central Circle- 14, New Delhi

Accordingly the appeal of Revenue is dismissed and of assessee is allowed

ITA 1455/DEL/2021[2017-18]Status: DisposedITAT Delhi27 Sept 2023AY 2017-18

Bench: Sh. M. Balaganesh & Sh.Anubhav Sharma

Section 115BSection 143(3)Section 271ASection 68

…13/2010, dated 09.04.2010, (DHC) 5 1455 & 2006/Del/2021 • CIT vs. Vishal Exports Overseas Ltd, ITA No. 2471/2009, dated 03/07/2012(Guj). • Kishore Jeram Bhai Khaniya vs. ITO, ITA No 1220/2011, dated 13.05.2014 (Del) • PCIT vs. Agson Global (P) Ltd., (2022) 441 ITR 550 (Del) • ACIT vs. Hirapanna Jewellers, (2021) 189 ITD 608 (Visakha) 7. Ld. DR however relied the order of Ld. AO to submit that issue was well examined by AO and Ld. CIT(A) has not considered that fact that in order to justify the cash sales other parameters were also tempered with as VAT reports were filed delayed. 8. Now giving thoughtful consi…

ACIT, Circle 10(1), New Delhi vs. Himachal Fibres Ltd, Ludhiana

In the result, appeal of the Revenue is dismissed

ITA 927/DEL/2023[2017-18]Status: DisposedITAT Delhi11 Sept 2023AY 2017-18

Bench: Shri N.K. Billaiya & Shri Anubhav Sharma

For Appellant: Shri Gaurav Jain, Adv. and Ms. Shweta Bansal, CAFor Respondent: Shri Vivek Kumar Upadhyay, Sr. DR
Section 68

…10 ITA No.-927/Del/2023 Himachal Fibres Ltd. 7.4 We further observe that the decision of the Delhi Tribunal in the case of Agson Global Pvt. Ltd. vs. ACIT (supra) has also been affirmed by the Delhi High Court in the case of PCIT vs. Agson Global Pvt. Ltd. (441 ITR 550), wherein the Hon’ble High Court at para 17.6 held as under: - “17.6 Having regard to the extensive material which has been examined by the Tribunal, in particular, the trend of cash sales and corresponding cash deposited by the assessee with earlier years, we are of the view that there was nothing placed on record—which could have persuaded th…

Pingash Home Appliances Private Limited, Faridabad vs. ITO Ward-2(1), Faridabad

In the result, appeal of the assessee is allowed

ITA 106/DEL/2021[2016-17]Status: DisposedITAT Delhi07 Jul 2023AY 2016-17

Bench: Shri Saktijit Dey, Vice- & Shri Girish Agrawal

For Appellant: Shri Rajiv Saxena and Shyam Sunder, AdvsFor Respondent: Shri Ram Dhan Meena, Sr. DR
Section 143(2)Section 143(3)Section 250(2)Section 251(1)Section 271Section 56Section 56(2)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘H’ NEW DELHI BEFORE SHRI SAKTIJIT DEY, VICE-PRESIDENT AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA No.l06/Del/2021 Assessment Year: 2016-17 Pingash Home Appliances ACIT, Circle 4(1), Pvt. Ltd. Gurgaon Plot No. 1043, near Pier Vs. Baba, Baba Nagar, Old (Haiyana). Faridabad. (PAN: AAHPC6538Q) (Appellant) (Respondent) Present for: Appellant by : Shri Rajiv Saxena and Shyam Sunder, Advs. Respondent by : Shri Ram Dhan Meena, Sr. DR Date of Hearing : 03.07.2023 Date of Pronouncement : O'J.07.2023 O R D E R PER GIRISH AGRAWAL, ACCOUNTANT MEMBER: This appeal fi…

Shri Manoj Madanlal Chhajed, Pune vs. Assistant Commissioner of Income Tax, Circle -1(1)Pune, Pune

In the result, the appeal filed by the assessee in ITA

ITA 725/PUN/2022[2018-19]Status: DisposedITAT Pune28 Jun 2023AY 2018-19

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / It(Ss)A Nos.91 To 96/Pun/2022 िनधा"रण वष" / Assessment Years : 2012-13 To 2017-18 Shri Manoj Madanlal Vs. Acit, Central Circle- Chhajed, 1(1), Pune. 601, A-8 Building, Karishma Housing Society, Near Sangam Press, Kothrud, Pune- 411029. Pan : Aalpc4991M Appellant Respondent आयकर अपील सं. / It(Ss)A Nos.97 & 98/Pun/2022 िनधा"रण वष" / Assessment Years : 2012-13 & 2015-16 Acit, Circle-1(1), Pune. Vs. Shri Manoj Madanlal Chhajed, 601, A-8 Building, Karishma Housing Society, Near Sangam Press, Kothrud, Pune- 411029. Pan : Aalpc4991M Appellant Respondent आयकर अपील सं. / Ita No.725/Pun/2022 िनधा"रण वष" / Assessment Year: 2018-19 Shri Manoj Madanlal Vs. Acit, Circle-1(1), Pune. Chhajed, 601, A-8 Building, Karishma Housing Society, Near Sangam Press, Kothrud, Pune- 411029. Pan : Aalpc4991M Appellant Respondent

For Appellant: Shri Ratan SamalFor Respondent: Shri Keyur Patel
Section 132(4)Section 139(1)

…f the Hon’ble Delhi High Court in the case of PCIT vs. Pilot Industries Ltd., 146 taxmann.com 233 (Delhi), PCIT vs. Best Infrastructure (India) (P.) Ltd. 397 ITR 82 (Delhi), CIT vs Harjeev Aggarwal 70 taxmann.com 95 (Delhi) and PCIT vs. Agson Global (P.) Ltd, 441 ITR 550 (Delhi). In the present case, as held by us supra, there is no material found as a result of search and seizure action indicating that the unsecured loans received by the assessee are fictitious or bogus representing the undisclosed income of the assessee brought into books in the form of unsecured loans. Therefore, mere statement of 36 IT(SS)A N…

Manhar Yarns Private Limited, Ballabgarh vs. ITO Ward-1(5), Faridabad

In the result, the Appeal of the Assessee is partly allowed

ITA 97/DEL/2021[2016-17]Status: DisposedITAT Delhi20 Jun 2023AY 2016-17

Bench: Dr. B. R. R. Kumar & Shri Yogesh Kumar U.S.

For Appellant: Sumangla Saxena, Adv &For Respondent: . Arvind Kumar Bansal
Section 143(3)Section 251(1)Section 271(1)(c)Section 56(2)Section 56(2)(viib)Section 68

…1 Manhar Yarns Pvt. Ltd. Vs. ITO IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH: ‘E’ NEW DELHI ] BEFORE DR. B. R. R. KUMAR, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER I.T.A. No. 97/DEL/2021 (A.Y. 2016-17) Manhar Yarns Pvt. Ltd. Vs. ITO 103/B Near Shyamji Mandir, Ward-1(5) Malerna Road, Adarsh Nagar, C. R. Building, Faridabad Ballabhgarh, Haryana Haryana PAN No. AAICM8265G ( RESPONDENT ) ( APPELLANT ) Sh. Rajiv Saxena, Adv, Ms. Assessee by : Sumangla Saxena, Adv & Sh. Dishant Sethi, Adv Department by: . Arvind Kumar Bansal, Sr. DR Date of Hearing 05.06.2023 Date of Pronouncement 20…

Movefast Tour & Travels Pvt. Ltd, Faridabad vs. ITO Ward-1(5), Faridabad

In the result, the Appeal of the Assessee is partly allowed

ITA 96/DEL/2021[2016-17]Status: DisposedITAT Delhi20 Jun 2023AY 2016-17

Bench: Dr. B. R. R. Kumar & Shri Yogesh Kumar U.S.I.T.A. No. 96/Del/2021 (A.Y. 2016-17) Movefast Tour & Travels Pvt. Ltd. Vs. Ito Plot No. 1066, Baba Nagar, Near Ward-1(5) Janta Barat Ghar, Faridabad, C. R. Building, Faridabad Haryana Haryana Pan No. Aaicm2608P ( Respondent ) ( Appellant )

For Appellant: Sumangla Saxena, Adv &For Respondent: . Arvind Kumar Bansal
Section 143(3)Section 251(1)Section 271(1)(c)Section 56Section 56(2)(viib)Section 68

…1 Movefast Tour & Travels Pvt. Ltd. Vs. ITO IN THE INCOME TAX APPELLATE TRIBUNAL [DELHI BENCH: ‘E’ NEW DELHI] BEFORE DR. B. R. R. KUMAR, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER I.T.A. No. 96/DEL/2021 (A.Y. 2016-17) Movefast Tour & Travels Pvt. Ltd. Vs. ITO Plot No. 1066, Baba Nagar, Near Ward-1(5) Janta Barat Ghar, Faridabad, C. R. Building, Faridabad Haryana Haryana PAN No. AAICM2608P ( RESPONDENT ) ( APPELLANT ) Sh. Rajiv Saxena, Adv, Ms. Assessee by : Sumangla Saxena, Adv & Sh. Dishant Sethi, Adv Department by: . Arvind Kumar Bansal, Sr. DR Date of Hearing 05.06.2023 Date of Prono…

Nelumbo Paints Pvt. Ltd., Haryana vs. ITO Ward 2(1), Haryana

In the result, the Appeal of the Assessee is partly allowed

ITA 85/DEL/2021[2016-17]Status: DisposedITAT Delhi20 Jun 2023AY 2016-17

Bench: Dr. B. R. R. Kumar & Shri Yogesh Kumar U.S.

For Appellant: Sumangla Saxena, Adv &For Respondent: . Arvind Kumar Bansal
Section 143(3)Section 251(1)Section 271(1)(c)Section 56Section 56(2)(viib)Section 68

…1 Nelumbo Paints Pvt. Ltd. Vs. ITO IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH: ‘E’ NEW DELHI ] BEFORE DR. B. R. R. KUMAR, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER I.T.A. No. 85/DEL/2021 (A.Y. 2016-17) Nelumbo Paints Pvt. Ltd. Vs. ITO 103/B, Near Shamji Mandir Ward-2(1) Malerna Road, Adarsh Nagar, C. R. Building, Faridabad Ballabhgarh, Faridabad, Haryana Haryana PAN No. AAECP0080A ( RESPONDENT ) ( APPELLANT ) Sh. Rajiv Saxena, Adv, Ms. Assessee by : Sumangla Saxena, Adv & Sh. Dishant Sethi, Adv Department by: . Arvind Kumar Bansal, Sr. DR Date of Hearing 05.06.2023 Date of Pr…

Abhi Soaps Private Limited, Faridabad vs. ITO Ward - 1(1), Faridabad

In the result, the Appeal of the Assessee is partly allowed

ITA 79/DEL/2021[2016-17]Status: DisposedITAT Delhi20 Jun 2023AY 2016-17

Bench: Shri Anil Chaturvedi & Shri Yogesh Kumar U.S.

For Appellant: Sumangla Saxena, AdvFor Respondent: Sh. Kanv Bali, Sr. DR
Section 133(6)Section 143(3)Section 251(1)Section 271(1)(c)Section 56Section 56(2)(viib)Section 68

…1 Abhi Soaps Pvt. Ltd. Vs. ITO IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH: ‘A’ NEW DELHI ] BEFORE SHRI ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER I.T.A. No. 79/DEL/2021 (A.Y. 2016-17) Abhi Soaps Pvt. Ltd. Vs. ITO Plot No. 1002, Near Talab, Shiv Ward-1(1) Colony, Faridabad, Haryana, Faridabad PAN No. AALCA0776B Haryana ( APPELLANT ) ( RESPONDENT ) Sh. Rajiv Saxena, Adv, Ms. Assessee by : Sumangla Saxena, Adv Department by: Sh. Kanv Bali, Sr. DR Date of Hearing 30.05.2023 Date of Pronouncement 20.06.2023 ORDER PER YOGESH KUMAR U.S., JM This appeal is filed b…

Movefast Automobiles Private Limited, Haryana vs. ITO Ward-1(5), Faridabad

In the result, the Appeal of the Assessee is partly allowed

ITA 101/DEL/2021[2016-17]Status: DisposedITAT Delhi20 Jun 2023AY 2016-17

Bench: Dr. B. R. R. Kumar & Shri Yogesh Kumar U.S.

For Appellant: Sumangla Saxena, Adv &For Respondent: . Arvind Kumar Bansal
Section 143(3)Section 251(1)Section 271(1)(c)Section 56(2)Section 56(2)(viib)Section 68

…1 Movefast Automobiles Pvt. Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH: ‘E’ NEW DELHI ] BEFORE DR. B. R. R. KUMAR, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER I.T.A. No. 101/DEL/2021 (A.Y. 2016-17) Movefast Automobiles Pvt. Ltd. Vs. ITO FF-9, Vishnu Place Near Neelam Ward-1(5) flyover, Sector-20B, Haryana 20- C. R. Building, Faridabad B, Haryana Haryana PAN No. AAICM2607C ( RESPONDENT ) ( APPELLANT ) Sh. Rajiv Saxena, Adv, Ms. Assessee by : Sumangla Saxena, Adv & Sh. Dishant Sethi, Adv Department by: . Arvind Kumar Bansal, Sr. DR Date of Hearing 05.06.2023 Date of Pronounc…

Madhava Home Decor Pvt Ltd, Faridabad vs. ITO Ward - 1(5), Faridabad

In the result, the Appeal of the Assessee is partly allowed

ITA 82/DEL/2021[2016-17]Status: DisposedITAT Delhi16 Jun 2023AY 2016-17

Bench: Dr. B. R. R. Kumar & Shri Yogesh Kumar U.S.

For Appellant: Sumangla Saxena, Adv &For Respondent: . Arvind Kumar Bansal
Section 143(3)Section 251(1)Section 271(1)(c)Section 56Section 56(2)(viib)Section 68

…1 Madhava Home Décor Pvt. Ltd. Vs. ITO IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH: ‘E’ NEW DELHI ] BEFORE DR. B. R. R. KUMAR, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER I.T.A. No. 82/DEL/2021 (A.Y. 2016-17) Madhva Home Décor Pvt. Ltd. Vs. ITO Plot No. 1002, Near Talab Shiv Ward-1 (5) Colony, Faridabad, Haryana C.R. Building, Faridabad, PAN No. AAICM2611G Haryana ( APPELLANT ) ( RESPONDENT ) Sh. Rajiv Saxena, Adv, Ms. Assessee by : Sumangla Saxena, Adv & Sh. Dishant Seth, Adv Department by: . Arvind Kumar Bansal, Sr. DR Date of Hearing 05.06.2023 Date of Pronouncement 16.06.2023…