Promod Kumar Dang v. JCIT, ITAT Delhi

6 SOT 301Income Tax Appellate Tribunal2006#25338 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 350,364 Indian tax judgments — from 2018 to 2023.

Judgments citing Promod Kumar Dang v. JCIT, ITAT Delhi

Y.V.Rajesekhara Babu, Hyderabad vs. The ACIT, Visakhapatnam

In the result, appeal of the assessee is dismissed

ITA 192/VIZ/2015[2004-05]Status: DisposedITAT Visakhapatnam17 Oct 2023AY 2004-05

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./ I.T.A. No.192/Viz/2015 ("नधा"रण वष" / Assessment Year :2004-05)

For Appellant: Sri GVN Hari, ARFor Respondent: Sri Madhukar Aves, Sr. AR

Section 143(3)Section 148Section 2(22)(e)

…ts of the company up to the date of distribution or payment and there is no merit in the argument of Ld AR that current year profits should be excluded. The reliance placed by the Ld. AR in the case of Promod Kumar Dang vs. JCIT, ITAT Delhi ‘A’-Bench [2006] 6 SOT 301 (Del.) has been rightly distinguished by the Ld. CIT(A) and cannot be applied to the instant case. However, we also find that the assessee has included the undisclosed income in its books of account resulting an increase in the accumulated profits of the company. The Ld. CIT(A) has rightly computed the accumulated profits for the purpose of sect…

T.Naga Prasad, Visakhapatnam vs. The ACIT, Visakhapatnam

In the result, appeal of the assessee is dismissed

ITA 191/VIZ/2015[2004-05]Status: DisposedITAT Visakhapatnam17 Oct 2023AY 2004-05

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./ I.T.A. No.191/Viz/2015 ("नधा"रण वष" / Assessment Year :2004-05)

For Appellant: Sri GVN Hari, ARFor Respondent: Sri Madhukar Aves, Sr. AR

Section 143(3)Section 148Section 2(22)(e)

…ts of the company up to the date of distribution or payment and there is no merit in the argument of Ld AR that current year profits should be excluded. The reliance placed by the Ld. AR in the case of Promod Kumar Dang vs. JCIT, ITAT Delhi ‘A’-Bench [2006] 6 SOT 301 (Del.) has been rightly distinguished by the Ld. CIT(A) and cannot be applied to the instant case. The Ld. CIT(A) has rightly computed the accumulated profits for the purpose of section 2(22)(e) of the Act subject to verification of certain tax challans as detailed in para 5.7 and 5.8 of the CIT(A)’s order. We also note that the Ld. AO has righ…

Syntensia Network Security India P.Ltd, Mumbai vs. ITO 11(2)(4), Mumbai

In the result, appeal of the assessee is allowed

ITA 2927/MUM/2017[2012-13]Status: DisposedITAT Mumbai27 Jul 2018AY 2012-13

Bench: Shri R.C.Sharma, Am & Shri Ram Lal Negi, Jm M/S. Syntensia Network Security Vs. Ito 11(2)(4) India Pvt. Ltd., Churchgate, 506, Laxmi Mall Laxmi Industrial Mumbai - 400020 Estate New Link Road, Andheri (W) Mumbai - 400053 Pan/Gir No.Aalcs1143G Appellant) Respondent) ..

Section 143(3)Section 68

…year in question - On appeal. Commissioner (Appeals) deleted gifts and loans which were not pertaining to year under consideration and were received by assessee in earlier years - Whether Commissioner (Appeals) correctly deleted addition - Held, yes 7. [2006) 6 SOT 301 (DELHI) Parmod Kumar Dang vs. JCIT Section 68 of the Income-tax Act, 1961 - Cash credits - Assessment year 1996-97 - Assessee received amounts of Rs. 2,50,000 and Rs. 2 lakhs on 28-9-1995 and 3-10-1995, respectively, by way of cash credit from one R - He also received amount of Rs. 97,886 on 28-9-1995 by way of cash credit from one P -Assessing Off…