Rajesh Sunderdas Vaswani v. ACIT

76 Taxmann.com 311High Court2016#2011 most cited

What is Rajesh Sunderdas Vaswani v. ACIT authority for?

Where a document found during a search is a copy of a ledger of an assessee company showing payments, the Assessing Officer has prima facie material to suggest satisfaction under section 153C was duly recorded, justifying a notice to the assessee.

57

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2017 to 2023.

Also referred to as

Rajesh Sunderdas Vaswani vs ACIT · section 153C · satisfaction note · incriminating material · prima facie material · notice issued under section 153C · search assessment · ledger copy · cheque payments · cash payments

Issues it is cited on

section 158bb(1)section 158bbadmission of additional evidencesection 158bentry operatorshare application moneysection 158satisfaction notesection 132(4)section 153cunexplained investmentincriminating material

Judgments citing Rajesh Sunderdas Vaswani v. ACIT

DCIT, Central Circle, Noida vs. Munni Entertainment P. Ltd., Panchkula

In the result all the appeals of Revenue and 14

ITA 4954/DEL/2018[2014-15]Status: DisposedITAT Delhi04 Jan 2023AY 2014-15

Bench: Shri Anil Chaturvedi & Shri N.K Choudhry

For Appellant: Shri Ved Jain, AdvocateFor Respondent: Ms. Sarita Kumari, Sr. DR
Section 132Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “E”: DELHI BEFORE SHRI ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SHRI N.K CHOUDHRY, JUDICIAL MEMBER ITA.Nos.4952 to 4954/Del./2018 Assessment Years 2011-2012, 2013-14 & 2014-15 The DCIT, Central Munny Entertainment Pvt. Ltd., Circle, Noida 689, Sector -6, Panchkula, vs. Haryana PAN AAGCM6628P (Appellant) (Respondent) Cross Objection Nos.169 to 171/Del./2018 Arising out of ITA No. 4952 to 4954/Del./2018 Assessment Years 2011-2012, 2013-14 & 2014-15 Munny Entertainment Pvt. The DCIT, Central Ltd., Circle, Noida 689, Sector -6, Panchkula, vs. Haryana PAN AAGCM6628P (C…

DCIT, Central Circle, Noida vs. Munni Entertainment P. Ltd., Panchkula

In the result all the appeals of Revenue and 14

ITA 4953/DEL/2018[2013-14]Status: DisposedITAT Delhi04 Jan 2023AY 2013-14

Bench: Shri Anil Chaturvedi & Shri N.K Choudhry

For Appellant: Shri Ved Jain, AdvocateFor Respondent: Ms. Sarita Kumari, Sr. DR
Section 132Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “E”: DELHI BEFORE SHRI ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SHRI N.K CHOUDHRY, JUDICIAL MEMBER ITA.Nos.4952 to 4954/Del./2018 Assessment Years 2011-2012, 2013-14 & 2014-15 The DCIT, Central Munny Entertainment Pvt. Ltd., Circle, Noida 689, Sector -6, Panchkula, vs. Haryana PAN AAGCM6628P (Appellant) (Respondent) Cross Objection Nos.169 to 171/Del./2018 Arising out of ITA No. 4952 to 4954/Del./2018 Assessment Years 2011-2012, 2013-14 & 2014-15 Munny Entertainment Pvt. The DCIT, Central Ltd., Circle, Noida 689, Sector -6, Panchkula, vs. Haryana PAN AAGCM6628P (C…

DCIT, Central Circle, Noida vs. Munni Entertainment P. Ltd., Panchkula

In the result all the appeals of Revenue and 14

ITA 4952/DEL/2018[2011-12]Status: DisposedITAT Delhi04 Jan 2023AY 2011-12

Bench: Shri Anil Chaturvedi & Shri N.K Choudhry

For Appellant: Shri Ved Jain, AdvocateFor Respondent: Ms. Sarita Kumari, Sr. DR
Section 132Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “E”: DELHI BEFORE SHRI ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SHRI N.K CHOUDHRY, JUDICIAL MEMBER ITA.Nos.4952 to 4954/Del./2018 Assessment Years 2011-2012, 2013-14 & 2014-15 The DCIT, Central Munny Entertainment Pvt. Ltd., Circle, Noida 689, Sector -6, Panchkula, vs. Haryana PAN AAGCM6628P (Appellant) (Respondent) Cross Objection Nos.169 to 171/Del./2018 Arising out of ITA No. 4952 to 4954/Del./2018 Assessment Years 2011-2012, 2013-14 & 2014-15 Munny Entertainment Pvt. The DCIT, Central Ltd., Circle, Noida 689, Sector -6, Panchkula, vs. Haryana PAN AAGCM6628P (C…

DCIT, Central Cir -2(3), Chennai vs. Chandan Credits Ltd, Chennai

The appeals of the revenue stand allowed for statistical purposes

ITA 47/CHNY/2019[2009-10]Status: DisposedITAT Chennai25 Nov 2022AY 2009-10

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am

Section 143(3)

…(69 Taxmann.com 202); Hon’ble High Court of Madras (iv) SSP Aviation Ltd. vs. DCIT (20 Taxmann.com 214); Hon’ble Delhi High Court (v) Kamleshbhai Dharamshibhai Patel vs CIT (31 Taxmann.com 50); Hon’ble Gujarat High Court (vi) Rajesh Sunderdas Vaswani vs ACIT (76 Taxmann.com 311); Hon’ble Gujarat High Court (vii) CIT vs. Anil Kumar Bhatia (24 Taxmann.com 98); Hon’ble Delhi High Court 4. The Ld. AR, on the other hand, supported the impugned order and submitted that no additions could have been made in the absence of any incriminating material. The Ld. AR submitted that there was nothing incriminating in the seized…

DCIT, Central Cir -2(3), Chennai vs. Chandan Credits Ltd, Chennai

The appeals of the revenue stand allowed for statistical purposes

ITA 46/CHNY/2019[2008-09]Status: DisposedITAT Chennai25 Nov 2022AY 2008-09

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am

Section 143(3)

…(69 Taxmann.com 202); Hon’ble High Court of Madras (iv) SSP Aviation Ltd. vs. DCIT (20 Taxmann.com 214); Hon’ble Delhi High Court (v) Kamleshbhai Dharamshibhai Patel vs CIT (31 Taxmann.com 50); Hon’ble Gujarat High Court (vi) Rajesh Sunderdas Vaswani vs ACIT (76 Taxmann.com 311); Hon’ble Gujarat High Court (vii) CIT vs. Anil Kumar Bhatia (24 Taxmann.com 98); Hon’ble Delhi High Court 4. The Ld. AR, on the other hand, supported the impugned order and submitted that no additions could have been made in the absence of any incriminating material. The Ld. AR submitted that there was nothing incriminating in the seized…

DCIT, Central Cir-2(3), Chennai vs. Rai Shares & Securities P Ltd, Chennai

The appeals of the revenue stand allowed for statistical purposes

ITA 40/CHNY/2019[2011-12]Status: DisposedITAT Chennai25 Nov 2022AY 2011-12

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am

Section 143(3)

…(69 Taxmann.com 202); Hon’ble High Court of Madras (iv) SSP Aviation Ltd. vs. DCIT (20 Taxmann.com 214); Hon’ble Delhi High Court (v) Kamleshbhai Dharamshibhai Patel vs CIT (31 Taxmann.com 50); Hon’ble Gujarat High Court (vi) Rajesh Sunderdas Vaswani vs ACIT (76 Taxmann.com 311); Hon’ble Gujarat High Court (vii) CIT vs. Anil Kumar Bhatia (24 Taxmann.com 98); Hon’ble Delhi High Court 4. The Ld. AR, on the other hand, supported the impugned order and submitted that no additions could have been made in the absence of any incriminating material. The Ld. AR submitted that there was nothing incriminating in the seized…

DCIT, Central Cir-2(3), Chennai vs. Rai Shares & Securities P Ltd, Chennai

The appeals of the revenue stand allowed for statistical purposes

ITA 39/CHNY/2019[2010-11]Status: DisposedITAT Chennai25 Nov 2022AY 2010-11

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am

Section 143(3)

…(69 Taxmann.com 202); Hon’ble High Court of Madras (iv) SSP Aviation Ltd. vs. DCIT (20 Taxmann.com 214); Hon’ble Delhi High Court (v) Kamleshbhai Dharamshibhai Patel vs CIT (31 Taxmann.com 50); Hon’ble Gujarat High Court (vi) Rajesh Sunderdas Vaswani vs ACIT (76 Taxmann.com 311); Hon’ble Gujarat High Court (vii) CIT vs. Anil Kumar Bhatia (24 Taxmann.com 98); Hon’ble Delhi High Court 4. The Ld. AR, on the other hand, supported the impugned order and submitted that no additions could have been made in the absence of any incriminating material. The Ld. AR submitted that there was nothing incriminating in the seized…

DCIT, Central Cir-2(3), Chennai vs. Rai Shares & Securities P Ltd, Chennai

The appeals of the revenue stand allowed for statistical purposes

ITA 38/CHNY/2019[2009-10]Status: DisposedITAT Chennai25 Nov 2022AY 2009-10

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am

Section 143(3)

…(69 Taxmann.com 202); Hon’ble High Court of Madras (iv) SSP Aviation Ltd. vs. DCIT (20 Taxmann.com 214); Hon’ble Delhi High Court (v) Kamleshbhai Dharamshibhai Patel vs CIT (31 Taxmann.com 50); Hon’ble Gujarat High Court (vi) Rajesh Sunderdas Vaswani vs ACIT (76 Taxmann.com 311); Hon’ble Gujarat High Court (vii) CIT vs. Anil Kumar Bhatia (24 Taxmann.com 98); Hon’ble Delhi High Court 4. The Ld. AR, on the other hand, supported the impugned order and submitted that no additions could have been made in the absence of any incriminating material. The Ld. AR submitted that there was nothing incriminating in the seized…

DCIT, Central Cir-2(3), Chennai vs. Gugnani Leasing and Hire P Ltd, Chennai

The appeals of the revenue stand allowed for statistical purposes

ITA 37/CHNY/2019[2011-12]Status: DisposedITAT Chennai25 Nov 2022AY 2011-12

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am

Section 143(3)

…(69 Taxmann.com 202); Hon’ble High Court of Madras (iv) SSP Aviation Ltd. vs. DCIT (20 Taxmann.com 214); Hon’ble Delhi High Court (v) Kamleshbhai Dharamshibhai Patel vs CIT (31 Taxmann.com 50); Hon’ble Gujarat High Court (vi) Rajesh Sunderdas Vaswani vs ACIT (76 Taxmann.com 311); Hon’ble Gujarat High Court (vii) CIT vs. Anil Kumar Bhatia (24 Taxmann.com 98); Hon’ble Delhi High Court 4. The Ld. AR, on the other hand, supported the impugned order and submitted that no additions could have been made in the absence of any incriminating material. The Ld. AR submitted that there was nothing incriminating in the seized…

DCIT, Central Cir-2(3), Chennai vs. Gugnani Leasing and Hire P Ltd, Chennai

The appeals of the revenue stand allowed for statistical purposes

ITA 36/CHNY/2019[2010-11]Status: DisposedITAT Chennai25 Nov 2022AY 2010-11

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am

Section 143(3)

…(69 Taxmann.com 202); Hon’ble High Court of Madras (iv) SSP Aviation Ltd. vs. DCIT (20 Taxmann.com 214); Hon’ble Delhi High Court (v) Kamleshbhai Dharamshibhai Patel vs CIT (31 Taxmann.com 50); Hon’ble Gujarat High Court (vi) Rajesh Sunderdas Vaswani vs ACIT (76 Taxmann.com 311); Hon’ble Gujarat High Court (vii) CIT vs. Anil Kumar Bhatia (24 Taxmann.com 98); Hon’ble Delhi High Court 4. The Ld. AR, on the other hand, supported the impugned order and submitted that no additions could have been made in the absence of any incriminating material. The Ld. AR submitted that there was nothing incriminating in the seized…

DCIT, Central Cir-2, Chennai vs. Rajiv Shares & Securities P Ltd, Chennai

The appeals of the revenue stand allowed for statistical purposes

ITA 32/CHNY/2019[2009-10]Status: DisposedITAT Chennai25 Nov 2022AY 2009-10

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am

Section 143(3)

…(69 Taxmann.com 202); Hon’ble High Court of Madras (iv) SSP Aviation Ltd. vs. DCIT (20 Taxmann.com 214); Hon’ble Delhi High Court (v) Kamleshbhai Dharamshibhai Patel vs CIT (31 Taxmann.com 50); Hon’ble Gujarat High Court (vi) Rajesh Sunderdas Vaswani vs ACIT (76 Taxmann.com 311); Hon’ble Gujarat High Court (vii) CIT vs. Anil Kumar Bhatia (24 Taxmann.com 98); Hon’ble Delhi High Court 4. The Ld. AR, on the other hand, supported the impugned order and submitted that no additions could have been made in the absence of any incriminating material. The Ld. AR submitted that there was nothing incriminating in the seized…

DCIT, Central Cir-2(3), Chennai vs. Ojasvi Motor Financ P Ltd, Chennai

The appeals of the revenue stand allowed for statistical purposes

ITA 31/CHNY/2019[2012-13]Status: DisposedITAT Chennai25 Nov 2022AY 2012-13

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am

Section 143(3)

…(69 Taxmann.com 202); Hon’ble High Court of Madras (iv) SSP Aviation Ltd. vs. DCIT (20 Taxmann.com 214); Hon’ble Delhi High Court (v) Kamleshbhai Dharamshibhai Patel vs CIT (31 Taxmann.com 50); Hon’ble Gujarat High Court (vi) Rajesh Sunderdas Vaswani vs ACIT (76 Taxmann.com 311); Hon’ble Gujarat High Court (vii) CIT vs. Anil Kumar Bhatia (24 Taxmann.com 98); Hon’ble Delhi High Court 4. The Ld. AR, on the other hand, supported the impugned order and submitted that no additions could have been made in the absence of any incriminating material. The Ld. AR submitted that there was nothing incriminating in the seized…

DCIT, Central Circle-2(3), Chennai vs. Ritika Shares & Securities P Ltd, Chennai

The appeals of the revenue stand allowed for statistical purposes

ITA 28/CHNY/2019[2009-10]Status: DisposedITAT Chennai25 Nov 2022AY 2009-10

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am

Section 143(3)

…(69 Taxmann.com 202); Hon’ble High Court of Madras (iv) SSP Aviation Ltd. vs. DCIT (20 Taxmann.com 214); Hon’ble Delhi High Court (v) Kamleshbhai Dharamshibhai Patel vs CIT (31 Taxmann.com 50); Hon’ble Gujarat High Court (vi) Rajesh Sunderdas Vaswani vs ACIT (76 Taxmann.com 311); Hon’ble Gujarat High Court (vii) CIT vs. Anil Kumar Bhatia (24 Taxmann.com 98); Hon’ble Delhi High Court 4. The Ld. AR, on the other hand, supported the impugned order and submitted that no additions could have been made in the absence of any incriminating material. The Ld. AR submitted that there was nothing incriminating in the seized…

DCIT, Central Circle-2(3), Chennai vs. Ritesh Shares & Securities P Ltd, Chennai

The appeals of the revenue stand allowed for statistical purposes

ITA 27/CHNY/2019[2009-10]Status: DisposedITAT Chennai25 Nov 2022AY 2009-10

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am

Section 143(3)

…(69 Taxmann.com 202); Hon’ble High Court of Madras (iv) SSP Aviation Ltd. vs. DCIT (20 Taxmann.com 214); Hon’ble Delhi High Court (v) Kamleshbhai Dharamshibhai Patel vs CIT (31 Taxmann.com 50); Hon’ble Gujarat High Court (vi) Rajesh Sunderdas Vaswani vs ACIT (76 Taxmann.com 311); Hon’ble Gujarat High Court (vii) CIT vs. Anil Kumar Bhatia (24 Taxmann.com 98); Hon’ble Delhi High Court 4. The Ld. AR, on the other hand, supported the impugned order and submitted that no additions could have been made in the absence of any incriminating material. The Ld. AR submitted that there was nothing incriminating in the seized…

DCIT, Central Cir-2(3), Chennai vs. Rkkr Holdings P Ltd, Chennai

The appeals of the revenue stand allowed for statistical purposes

ITA 160/CHNY/2019[2012-13]Status: DisposedITAT Chennai25 Nov 2022AY 2012-13

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am

Section 143(3)

…(69 Taxmann.com 202); Hon’ble High Court of Madras (iv) SSP Aviation Ltd. vs. DCIT (20 Taxmann.com 214); Hon’ble Delhi High Court (v) Kamleshbhai Dharamshibhai Patel vs CIT (31 Taxmann.com 50); Hon’ble Gujarat High Court (vi) Rajesh Sunderdas Vaswani vs ACIT (76 Taxmann.com 311); Hon’ble Gujarat High Court (vii) CIT vs. Anil Kumar Bhatia (24 Taxmann.com 98); Hon’ble Delhi High Court 4. The Ld. AR, on the other hand, supported the impugned order and submitted that no additions could have been made in the absence of any incriminating material. The Ld. AR submitted that there was nothing incriminating in the seized…

DCIT, Central Cir-2(3), Chennai vs. Rkkr Holdings P Ltd, Chennai

The appeals of the revenue stand allowed for statistical purposes

ITA 159/CHNY/2019[2011-12]Status: DisposedITAT Chennai25 Nov 2022AY 2011-12

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am

Section 143(3)

…(69 Taxmann.com 202); Hon’ble High Court of Madras (iv) SSP Aviation Ltd. vs. DCIT (20 Taxmann.com 214); Hon’ble Delhi High Court (v) Kamleshbhai Dharamshibhai Patel vs CIT (31 Taxmann.com 50); Hon’ble Gujarat High Court (vi) Rajesh Sunderdas Vaswani vs ACIT (76 Taxmann.com 311); Hon’ble Gujarat High Court (vii) CIT vs. Anil Kumar Bhatia (24 Taxmann.com 98); Hon’ble Delhi High Court 4. The Ld. AR, on the other hand, supported the impugned order and submitted that no additions could have been made in the absence of any incriminating material. The Ld. AR submitted that there was nothing incriminating in the seized…

DCIT, Central Cir-2(3), Chennai vs. Rkkr Holdings P Ltd, Chennai

The appeals of the revenue stand allowed for statistical purposes

ITA 158/CHNY/2019[2010-11]Status: DisposedITAT Chennai25 Nov 2022AY 2010-11

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am

Section 143(3)

…(69 Taxmann.com 202); Hon’ble High Court of Madras (iv) SSP Aviation Ltd. vs. DCIT (20 Taxmann.com 214); Hon’ble Delhi High Court (v) Kamleshbhai Dharamshibhai Patel vs CIT (31 Taxmann.com 50); Hon’ble Gujarat High Court (vi) Rajesh Sunderdas Vaswani vs ACIT (76 Taxmann.com 311); Hon’ble Gujarat High Court (vii) CIT vs. Anil Kumar Bhatia (24 Taxmann.com 98); Hon’ble Delhi High Court 4. The Ld. AR, on the other hand, supported the impugned order and submitted that no additions could have been made in the absence of any incriminating material. The Ld. AR submitted that there was nothing incriminating in the seized…

DCIT, Central Cir-2(3), Chennai vs. Rkkr Holdings P Ltd, Chennai

The appeals of the revenue stand allowed for statistical purposes

ITA 157/CHNY/2019[2009-10]Status: DisposedITAT Chennai25 Nov 2022AY 2009-10

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am

Section 143(3)

…(69 Taxmann.com 202); Hon’ble High Court of Madras (iv) SSP Aviation Ltd. vs. DCIT (20 Taxmann.com 214); Hon’ble Delhi High Court (v) Kamleshbhai Dharamshibhai Patel vs CIT (31 Taxmann.com 50); Hon’ble Gujarat High Court (vi) Rajesh Sunderdas Vaswani vs ACIT (76 Taxmann.com 311); Hon’ble Gujarat High Court (vii) CIT vs. Anil Kumar Bhatia (24 Taxmann.com 98); Hon’ble Delhi High Court 4. The Ld. AR, on the other hand, supported the impugned order and submitted that no additions could have been made in the absence of any incriminating material. The Ld. AR submitted that there was nothing incriminating in the seized…

Bajrang Engineers Private Limited, Rourkela vs. ACIT, Central Circle, Sambalpur

In the result, appeal of the assessee is allowed

ITA 4/CTK/2019[2010-11]Status: DisposedITAT Cuttack07 Jun 2022AY 2010-11

Bench: Shri George Mathan & Shri Arun Khodpiabajrang Engineers Pvt. Ltd. J-3/4, Civil Township, Rourkela-769004 Pan No.Aacca 6655 L …………….. Assessee Versus The Acit, Central Circle, Sambalpur ………………Revenue

Section 153Section 153C

…आयकर अपीऱीय अधिकरण, कटक न्यायपीठ,कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH CUTTACK श्री जाजज माथन, न्याययक सदस्य एवं श्री अरुण खोड़पऩया ऱेखा सदस्य के समक्ष । BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI ARUN KHODPIA, ACCOUNTANT MEMBER Bajrang Engineers Pvt. Ltd. J-3/4, Civil Township, Rourkela-769004 PAN No.AACCA 6655 L …………….. Assessee Versus The ACIT, Central Circle, Sambalpur ………………Revenue Shri Firoze B.Andhyarjina, Senior Advocate with Shri Shyam Sunder Jangid/Nikhil Jangid, Advocates the assessee Shri M.K.Gautam, CIT-DR for the Revenue Date of Hearing : 07/06/2022 Date of Pronouncement…

ACIT, New Delhi vs. M/S. Advantage Housing Pvt. Ltd., New Delhi

In the result, appeal of the Revenue is dismissed

ITA 1451/DEL/2015[2009-10]Status: DisposedITAT Delhi27 Feb 2020AY 2009-10

Bench: Shri Before Shri Bhavnesh Saini & Before Shri Before Shri Bhavnesh Saini & Bhavnesh Saini & Bhavnesh Saini & Shri Shri R.K. Pandashri Shri R.K. Pandar.K. Pandar.K. Panda

For Appellant: Sh. Sanjay Goel, CIT-DRFor Respondent: Sh. M.P. Rastogi, Advocate
Section 132Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL IN THE INCOME TAX APPELLATE TRIBUNAL IN THE INCOME TAX APPELLATE TRIBUNAL IN THE INCOME TAX APPELLATE TRIBUNAL DELHI DELHI BENCH DELHI DELHI BENCH BENCH ’A BENCH ’A ’A’ NEW DELHI ’A NEW DELHI NEW DELHI NEW DELHI BEFORE SHRI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER, AND BEFORE SHRI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER, AND BHAVNESH SAINI, JUDICIAL MEMBER, AND BHAVNESH SAINI, JUDICIAL MEMBER, AND SHRI SHRI R.K. PANDA, ACCOUNTANT MEMBER SHRI SHRI R.K. PANDA, ACCOUNTANT MEMBER R.K. PANDA, ACCOUNTANT MEMBER R.K. PANDA, ACCOUNTANT MEMBER ITA No. 1451/Del/2015 ITA ITA No.…