S.A. Builders Ltd. v. CIT

Geofin Investments Pvt. Ltd., New Delhi vs. DCIT, Circle- 10(1), New Delhi

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

Bench: Shri G.S.Pannu & Shri Kul Bharat[Assessment Year : 2014-15] Geofin Investment Pvt. Ltd., Vs Dcit, 4/42, Punjabi Bagh West, Circle-10(1), New Delhi-110026. New Delhi Pan-Aabcg8906H Appellant Respondent Appellant By Shri S K Goel, Adv. Respondent By Shri Vinay Kr.Karan, Cit Dr & Shri Kanv Bali, Sr. Dr Date Of Hearing 24.07.2024 Date Of Pronouncement 26.07.2024

…ing the year under appeal. 8. Ld. Counsel for the assessee submitted that the authorities below have not considered the fact in right prospective and wrongly applied the judgement rendered by the Hon’ble Supreme Court in the case of S.A. Builders Ltd. vs CIT 288 ITR 1 [SC]. Ld. Counsel for the assessee submitted that the assessee had provided all the relevant evidences before the authorities below that they failed to consider the same and proceeded to pass the impugned order without giving any meaningful and effective opportunity to the assessee. 9. On the contrary, Ld. CIT DR opposed these submissions and supp…