R.W. Promotions (P) Ltd. v. ACIT

61 Taxmann.com 54High Court2015#5370 most cited

What is R.W. Promotions (P) Ltd. v. ACIT authority for?

Denying an assessee the right to cross-examine a third-party witness, in the absence of extraordinary written grounds, violates the principles of natural justice and renders the assessment void.

22

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2026.

Also referred to as

R.W. Promotions P. Ltd. v. ACIT · violation of natural justice · audi alteram partem · right to cross-examination · denial of cross-examination · assessment void · section 131 · section 142 · third-party statement · bogus LTCG · accommodation entry

Sections most often in play

Section 132Section 143(2)Section 143(3)Section 147Section 148Section 151Section 68Section 131(1A)

Issues it is cited on

audi alteram partembogus ltcgviolation of natural justicepenny stocksection 10(38)accommodation entrysection 131genuineness of the transactionunexplained cash creditsection 142scrutiny assessmentundisclosed income

Judgments citing R.W. Promotions (P) Ltd. v. ACIT

Mrs. Renu Sehgal, Jaipur vs. Deputy Commissioner of Income Tax, Central Circle-3, Jaipur

In the result, the appeals of the assessee is allowed and that of the

ITA 708/JPR/2018[2012-13]Status: DisposedITAT Jaipur19 Aug 2019AY 2012-13

Bench: : Shri Vijay Pal Rao, Jm & Shri Vikram Singh Yadav, Am Vk;Dj Vihy La-@Ita No. 837/Jp/2018 Fu/Kzkj.K O"Kz@Assessment Year : 2012-13 Cuke The Acit Smt. Renu Sehgal Vs. Central Circle-3 27, Onkar Nagar, Civil Lines Jaipur Jaipur Lfkk;H Ys[Kk La-@Thvkbzvkj La-@Pan/Gir No.: Aepps 3048 M Vihykfkhz@Appellant Izr;Fkhz@Respondent Vk;Dj Vihy La-@Ita No. 708 & 709 Jp/2018 Fu/Kzkj.K O"Kz@Assessment Year : 2012-13 & 2015-16 Cuke Mrs. Renu Sehgal The Dcit Vs. 227-278, Nemisagar Colony Central Circle-3, Vaishali Nagar, Jaipur Jaipur Lfkk;H Ys[Kk La-@Thvkbzvkj La-@Pan/Gir No.: Aepps 3048 M Vihykfkhz@Appellant Izr;Fkhz@Respondent Jktlo Dh Vksj Ls@ Revenue By : Shri Varinder Mehta, Cit-Dr Fu/Kzkfjrh Dh Vksj Ls@ Assessee By : Shri P.C. Parwal, Ca Lquokbz Dh Rkjh[K@ Date Of Hearing : 06/08/2019 ?Kks"K.Kk Dh Rkjh[K@ Date Of Pronouncement : 19/08/2019 Vkns'K@ Order Per Vijay Pal Rao, Jm There Are Cross Appeals For The Assessment Year 2012-13 Directed Against The Order Dated 09-04-2013 Of The Ld. Cit(A)-4, Jaipur. The 2 Smt. Renu Sehgal Vs Dcit, Central Circle-3, Jaipur

For Appellant: Shri P.C. Parwal, CAFor Respondent: Shri Varinder Mehta, CIT-DR fu/kZkfjrh dh vksj ls@
Section 143Section 143(3)Section 153Section 153ASection 51Section 68

…circumstances, as rightly observed by the Tribunal, the Assessing Officer was not justified in making addition under section 69B solely relying upon the statements of those two farmers. Similar view is adopted by Bombay High Court in case of R.W. Promotions (61 Taxmann.com 54) where in it was observed thus: 29 Smt. Renu Sehgal vs DCIT, Central Circle-3, Jaipur 11. We find that there has been a breach of principles of natural justice inasmuch as the Assessing Officer has in his order placed reliance upon the statements of representatives of M/s Inorbit and M/s Nupur to come to the conclusion that claim for exp…

Dilipkumar Phoolchand Jain, Thane vs. ACIT Cen Cir 2, Thane

In the result, the appeal is partly allowed

ITA 5954/MUM/2014[2006-07]Status: DisposedITAT Mumbai26 Oct 2016AY 2006-07

Bench: Shri Saktijit Dey() & Shri N.K. Pradhan () Assessment Year: 2006-07 Dilip Kumar Phoolchand Jain Vs. Acit Cen Cir-2 Prop M.S. Globe Enterprises, 102/108 6Th Floor, Ashar It Park Jagannath Chawl, Phanswadi R.No. 16Z, Wagle Indl Estate, Bhiwandi, Dist: Thane Thane(W)- 400604 Thane - 421302 Pan No. Aarpj1996K

For Appellant: Shri. Subodh Ratna ParkhiFor Respondent: Shri. B.S. Bisht
Section 132Section 132(4)Section 271(1)(c)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “D”, MUMBAI BEFORE SHRI SAKTIJIT DEY(JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2006-07 Dilip Kumar Phoolchand Jain Vs. ACIT Cen Cir-2 Prop M.S. Globe Enterprises, 102/108 6th Floor, Ashar IT Park Jagannath Chawl, Phanswadi R.No. 16z, Wagle Indl Estate, Bhiwandi, Dist: Thane Thane(W)- 400604 Thane - 421302 PAN No. AARPJ1996K (Appellant) (Respondent) Appellant by : Shri. Subodh Ratna Parkhi Respondent By : Shri. B.S. Bisht Date of Hearing : 04/08/2016 Date of pronouncement : 26 /10/2016 ORDER PER N.K. PRADHAN, A.M. This is an…