Rajesh Bhatia v. DCIT

177 Taxmann 331High Court2009#5437 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2026.

Sections most often in play

Section 143(2)Section 68 Section 133A Section 142(1)Section 115BBE Section 127 Section 131 Section 132

Issues it is cited on

jewellery found during search unexplained jewellery summons under section 131 accumulated profits corpus donation section 271aab paper company beneficial owner source of source section 131(1a)colourable device violation of natural justice

Judgments citing Rajesh Bhatia v. DCIT

ACIT, New Delhi vs. M/S. D.K.G Company, New Delhi

In the result, the appeal filed by the Revenue is dismissed

ITA 4711/DEL/2012[2009-10]Status: DisposedITAT Delhi30 Sept 2015AY 2009-10

Bench: : Shri H.S. Sidhu & Shri L.P. Sahu

For Appellant: Smt. Parwinder Kaur, Sr. DRFor Respondent: Shri R.S. Singhvi, C.A

Section 142(1)Section 143(2)Section 143(3)Section 23

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH ‘B’ NEW DELHI BEFORE : SHRI H.S. SIDHU, JUDICIAL MEMBER & SHRI L.P. SAHU, ACCOUNTANT MEMBER ITA No. 4711/Del./2012 Asstt. Year : 2009-10 A.C.I.T., Circle 38(1), vs. D.K.G. Company, New Delhi. HS – 38,Kailash Colony, New Delhi. [PAN : AACFD 7927K] (Appellant) (Respondent) Appellant by : Smt. Parwinder Kaur, Sr. DR Respondent by : Shri R.S. Singhvi, C.A. Date of hearing : 11.09.2015 Date of pronouncement : 30 .09.2015 ORDER Per L.P. Sahu, Accountant Member: The Revenue has filed the present appeal against the impugned order dated 21.06.2012 passed by learned CIT(A…