Sanjay Kumar Modi v. DIT (Inv.) & Ors.

New Leaf Home P.Ltd, Faridabad vs. ITO, Ward-18(2), New Delhi

In the result, the appeal is treated as partly allowed for statistical purposes

Bench: Shri Shamim Yahya & Ms. Astha Chandraasstt. Year: 2014-15 New Leaf Home P. Ltd. Vs. Ito, Ward-18(2) House No. 352, New Delhi. Sector-21 D, Nit Faridabad, Near Jiva Public School, Faridabad, Haryana, Pin : 121001 Pan Aadcn7291C (Appellant) (Respondent)

…ences be admitted, as the same goes to the root of the matter and is of paramount importance for deciding the captioned appeals. Reference is also being made to the judgment of Hon'ble High Coned of Calcutta in the case of Sanjay Kumar Modi vs DIT reported in 278 ITR 374, wherein, it has been held that "It has now become an elementary principle of law that the subsequent development having nexus to the original cause of action can be brought in the present proceeding to cut short the litigation and to meet the ends of justice." 4 It is prayed accordingly. Yours sincerely, For M/s New Leaf Homes Pvt. Ltd. (Ghansh…

M/S Jindal Dyechem Industries Pvt. Ltd., New Delhi vs. Addl. CIT, New Delhi

In the result, ITA No.3253/Del/2011 filed by the Revenue is dismissed and ITA No

…can it be said that for the purposes of taxability that the income is not hypothetical and it has really accrued to the assessee. 20. Referring to the decision of the Hon’ble Calcutta High Court in the case of Sanjay Kumar Modi vs. DIT (Inv.) & Ors., (2005) 278 ITR 374 (Cal), he submitted that the Hon’ble High Court in the said decision has held that subsequent development having nexus to the original cause of action can be brought in the parent proceeding to cut short the litigation and for the ends of justice. Referring to page 272 of the paper book, the ld. Counsel drew the attention of the Bench to the mast…

DCIT, New Delhi vs. M/S Jindal Dyechem Industries Pvt. Ltd., New Delhi

In the result, ITA No.3253/Del/2011 filed by the Revenue is dismissed and ITA No

…can it be said that for the purposes of taxability that the income is not hypothetical and it has really accrued to the assessee. 20. Referring to the decision of the Hon’ble Calcutta High Court in the case of Sanjay Kumar Modi vs. DIT (Inv.) & Ors., (2005) 278 ITR 374 (Cal), he submitted that the Hon’ble High Court in the said decision has held that subsequent development having nexus to the original cause of action can be brought in the parent proceeding to cut short the litigation and for the ends of justice. Referring to page 272 of the paper book, the ld. Counsel drew the attention of the Bench to the mast…