How many judgments cite Sarthak Securities Co. Pvt. Ltd. v. ITO?

217 judgments on BharatTax cite Sarthak Securities Co. Pvt. Ltd. v. ITO (329 ITR 110), spanning 2011 to 2026.

Which sections of the Income Tax Act does Sarthak Securities Co. Pvt. Ltd. v. ITO come up under?

It is most often cited in judgments turning on Section 147, Section 148, Section 143(3), Section 68, Section 142(1), Section 151.

Sarthak Securities Co. Pvt. Ltd. v. ITO

329 ITR 110High Court2010#413 most cited

What is Sarthak Securities Co. Pvt. Ltd. v. ITO authority for?

Reassessment proceedings under Section 147 are invalid if the Assessing Officer records satisfaction based on borrowed satisfaction or information without independently applying their mind and forming their own 'reason to believe' that income has escaped assessment. The AO must arrive at an independent conclusion, not merely act on a report from an investigation wing without due diligence.

217

judgments rely on this decision, according to BharatTax’s citation analysis of 367,154 Indian tax judgments — from 2011 to 2026.

Also referred to as

Sarthak Securities Co. Pvt. Ltd. v. ITO · Section 147 · Section 148 · reopening assessment · borrowed satisfaction · non-application of mind · reason to believe · escapement of income · material facts · investigation report

Sections most often in play

Section 147 Section 148 Section 143(3)Section 68 Section 142(1)Section 151 Section 133(6)Section 144B

Issues it is cited on

live link borrowed satisfaction section 148(2)non application of mind material facts necessary for assessment beyond four years tangible material section 151(1)bogus ltcg kelvinator reason to believe escapement of income

Judgments citing Sarthak Securities Co. Pvt. Ltd. v. ITO

Karan Khurana, Delhi vs. ITO, Ward- 48(2), New Delhi

In the result, the appeal of assessee is allowed

ITA 1783/DEL/2019[2010-11]Status: DisposedITAT Delhi17 Mar 2021AY 2010-11

Bench: Shri Bhavnesh Saini & Shri B.R.R Kumar

For Appellant: Shri Suresh Gupta, C.AFor Respondent: Shri N.K. Bansal, Sr. D.R

Section 147Section 148Section 149(1)(b)Section 151

…come Tax vs., RMG Polyvinyl (I) Ltd., 396 ITR 5 (Del.), Pr. Commissioner of Income Tax vs., Meenakshi Overseas (P) Ltd., 395 ITR 677 (Del.), Pr. Commissioner of Income Tax vs., G and G Pharma India Ltd., 384 ITR 147 (Del.) and Sarthak Securities Co. (P) Ltd., 329 ITR 110 (Del.), clearly apply to the facts and circumstances of the case. Learned Counsel for the Assessee also relied upon Order of ITAT, Delhi Bench in the case of Pioneer Town Planners Pvt. Ltd., (supra) in which on identical facts reopening of the assessment have been quashed. The Ld. D.R. relied upon certain decisions in support of the contention th…

Bishan Sharup Gupta, Delhi vs. ITO, Ward- 45(4), New Delhi

In the result, appeal of the Assessee allowed

ITA 8083/DEL/2019[2010-11]Status: DisposedITAT Delhi19 Feb 2021AY 2010-11

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

For Appellant: Shri Kapil Goel, AdvocateFor Respondent: Shri Ved Prakash Mishra, Sr. D.R

Section 131Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “SMC” : DELHI [THROUGH VIDEO CONFERENCING] BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER ITA.No.8083/Del./2019 Assessment Year 2010-2011 Shri Bishan Sharup Gupta, New Delhi – 110 037. The Income Tax Officer, PAN AAPPG9354A [vs. Ward – 45 (4), C/o. Shri Kapil Goel, Advocate, F-26/124, New Delhi. Sector-7, Rohini, Delhi-085. (Appellant) (Respondent) For Assessee : Shri Kapil Goel, Advocate For Revenue : Shri Ved Prakash Mishra, Sr. D.R. Date of Hearing : 17.02.2021 Date of Pronouncement : 19.02.2021 ORDER PER BHAVNESH SAINI, J.M…

M/S vs. R Enterprises, New Delhi

In the result, appeal of the Assessee allowed

ITA 1856/DEL/2016[2008-09]Status: DisposedITAT Delhi17 Feb 2021AY 2008-09

Bench: Shri Bhavnesh Saini & Shri B.R.R. Kumar

For Appellant: Shri P.C. Yadav, AdvocateFor Respondent: Shri Prakash Dubey, Sr. D.R

Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “G” : DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI B.R.R. KUMAR, ACCOUNTANT MEMBER ITA.No.1856/Del./2016 Assessment Year 2008-2009 M/s. VSR Enterprises, The Income Tax Officer, House No.G-146-A, Khasra Ward – 27 (4), No.1/24, Shiv Ram Park, [vs. Nilothi, Nangloi, New Delhi. New Delhi. PIN – 110 041. PAN AAFFV5459F (Appellant) (Respondent) For Assessee : Shri P.C. Yadav, Advocate For Revenue : Shri Prakash Dubey, Sr. D.R. Date of Hearing : 10.02.2021 Date of Pronouncement : 17.02.2021 ORDER PER BHAVNESH SAINI, J.M. This appeal by Assessee has b…

Madhu Apartment Pvt. Ltd., Delhi vs. ITO, Ward- 16(1), New Delhi

In the result, appeal of the Assessee allowed

ITA 3870/DEL/2018[2010-11]Status: DisposedITAT Delhi02 Feb 2021AY 2010-11

Bench: Shri Bhavnesh Saini & Shri B.R.R. Kumar

For Appellant: Shri Suresh K. Gupta, C.AFor Respondent: Shri Prakash Dubey , Sr. DR

Section 147Section 151Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “SMC-1” : DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI B.R.R. KUMAR, ACCOUNTANT MEMBER ITA.Nos.3869 & 3870/Del./2018 Assessment Years 2009-2010 & 2010-2011 M/s. Madhu Apartment The Income Tax Officer, Private Limited, B-29, P-1, vs. Ward – 16 (1), Ashok Vihar, Delhi-052. PAN New Delhi. AAACM0148E (Appellant) (Respondent) For Assessee : Shri Suresh K. Gupta, C.A. For Revenue : Shri Prakash Dubey , Sr. DR Date of Hearing : 21.01.2021 Date of Pronouncement : 01.02.2021 ORDER PER BHAVNESH SAINI, J.M. This appeal by Assessee has been directed again…

Madhu Apartment Pvt. Ltd., Delhi vs. ITO, Ward- 16(1), New Delhi

In the result, appeal of the Assessee allowed

ITA 3869/DEL/2018[2009-10]Status: DisposedITAT Delhi02 Feb 2021AY 2009-10

Bench: Shri Bhavnesh Saini & Shri B.R.R. Kumar

For Appellant: Shri Suresh K. Gupta, C.AFor Respondent: Shri Prakash Dubey , Sr. DR

Section 147Section 151Section 68

Vikas Chowdhary, New Delhi vs. ITO Ward - 36(4), New Delhi

In the result, appeal of the Assessee allowed

ITA 9742/DEL/2019[2011-12]Status: DisposedITAT Delhi01 Feb 2021AY 2011-12

Bench: Shri Bhavnesh Saini

For Appellant: Shri Kapil Goel, AdvFor Respondent: Shri Prakash Dubey, Sr. DR

Section 133(6)Section 139(1)Section 147Section 148Section 69

…reason to believe income has escaped assessment - No independent application of mind to information received from Directorate of Investigation and no prima facie opinion formed-reassessment order invalid”. 6.9. In the case of Sarthak Securities Co. (P) Ltd., 329 ITR 110 (Del.), the Hon’ble Delhi High Court held as under : “No independent application of mind by the Assessing officer but acting under information from Inv. Wing - Notice U/s. 147 to be quashed”. 6.10. The crux of the above Judgments had been that in case incorrect, wrong and non-existing reasons are recorded by the A.O. for reopening of the assessme…

Shri Sunder Das Sonkia, Jaipur vs. ITO, Ward 1(2), Jaipur

In the result, the appeal of the assessee is allowed partly and the appeal of the Revenue is dismissed

ITA 1383/JPR/2019[2010-11]Status: DisposedITAT Jaipur18 Jan 2021AY 2010-11

Bench: Shri Sandeep Gosain, Jm & Shri Vikram Singh Yadav, Am Vk;Dj Vihy La-@Ita No. 1383/Jp/2019 Assessment Year: 2010-11 Shri Sunder Das Sonkia, Cuke I.T.O., Vs. Sonkia Bhawan, Sms, Highway, Ward-1(2), Jaipur. Jaipur. Pan No.: Akhps 7413 G Vihykfkhz@Appellant Izr;Fkhz@Respondent Vk;Dj Vihy La-@Ita No. 09/Jp/2020 Assessment Year: 2010-11 I.T.O., Cuke Shri Sunder Das Sonkhiya, Vs. Ward-1(2), Prop.- M/S Naveen Jewellers, Jaipur. Sonkhiya Bhawan, Chaura Rasta, Jaipur. Pan No.: Akhps 7413 G Vihykfkhz@Appellant Izr;Fkhz@Respondent Fu/Kzkfjrh Dh Vksj Ls@ Assessee By : Shri S.R. Sharma (Ca) & Shri Rajnikant Bhatra (Ca) Jktlo Dh Vksj Ls@ Revenue By : Smt. Rooni Paul (Addl.Cit) Lquokbz Dh Rkjh[K@ Date Of Hearing : 02/12/2020 Mn?Kks"K.Kk Dh Rkjh[K@ Date Of Pronouncement : 18/01/2021 Vkns'K@ Order Per: Sandeep Gosain, J.M. These Are The Appeal Filed By The Assessee & The Cross Appeal Filed By The Revenue Arise Against The Order Of The Ld. Cit(A)-4, Jaipur Dated 08/11/2019 For The A.Y. 2010-11. The Grounds Taken By The Assessee & The Revenue Are As Under:

For Appellant: Shri S.R. Sharma (CA) &For Respondent: Smt. Rooni Paul (Addl.CIT)

Section 132Section 143Section 143(3)Section 145(3)Section 147Section 148

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “B”, JAIPUR Jh lanhi x®lkÃa] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 1383/JP/2019 Assessment Year: 2010-11 Shri Sunder Das Sonkia, cuke I.T.O., Vs. Sonkia Bhawan, SMS, Highway, Ward-1(2), Jaipur. Jaipur. PAN No.: AKHPS 7413 G vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA No. 09/JP/2020 Assessment Year: 2010-11 I.T.O., cuke Shri Sunder Das Sonkhiya, Vs. Ward-1(2), Prop.- M/s Naveen Jewellers, Jaipur. Sonkhiya B…

Ssg Mercantile Pvt Ltd, New Delhi vs. ACIT Circle-24(1), New Delhi

In the result, the appeal filed by the assessee is allowed

ITA 1864/DEL/2019[2008-09]Status: DisposedITAT Delhi14 Jan 2021AY 2008-09

Bench: Shri H.S. Sidhu & Shri B.R.R. Kumarassessment Year : 2008-09

For Appellant: Sh. Kapil Goel, AdvFor Respondent: Mr. Apoorva Bhardwaj, Sr. DR

Section 139Section 143(1)Section 143(2)Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI FRIDAY BENCH ‘G’ : NEW DELHI (Through Video Conferencing) BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI B.R.R. KUMAR, ACCOUNTANT MEMBER Assessment Year : 2008-09 M/S SSG MERCANTILE Vs. ACIT, CIRCLE 24(1), PVT. LTD., NEW DELHI B-14/C, FF, FREEDOM FIGHTER ENCLAVE, NEB SARAI, NEW ELHI (PAN: AALCS0860N) (Appellant) (Respondent) Appellant by : Sh. Kapil Goel, Adv. Respondent by : Mr. Apoorva Bhardwaj, Sr. DR. ORDER PER H.S. SIDHU, JM : This appeal by the Assessee for the assessment year 2008-09 is directed against the order of Ld. CIT(A)-43, New Delhi dated 24.1.20…

B.R. Arora & Associates (P) Ltd, New Delhi vs. ACIT Circle-4(1), New Delhi

In the result, the Assessee’s Appeal is partly allowed

ITA 3504/DEL/2019[2010-11]Status: DisposedITAT Delhi23 Dec 2020AY 2010-11

Bench: Shri H.S. Sidhu & Shri Anil Chaturvedi(Through Video Conference) A.Y. : 2010-11

Section 14Section 142(1)Section 143(2)Section 143(3)Section 147Section 148Section 151Section 68Section 69C

…a case of initiation on wrong facts and on borrowed satisfaction without application of mind which makes the proceedings un-sustainable. Our view 9 is fortified by the decision of the Hon’ble High Court of Delhi in the case of Sarthak Securities Co. (P) Ltd. 329 ITR 110 (Del) wherein it has been held that no independent application of mind by the AO by acting under information from Inv. Wing. – Notice u/s. 147 to be quashed. 5.2 As regards the limitation issue is concerned, we have perused the documentary evidences filed by the assessee especially the notice u/s. 148 of the Act prepared by the AO and sent to pos…

Maheshwari Roller Flour Mills Pvt Ltd, New Delhi vs. ITO Ward - 16(1), New Delhi

In the result, appeal of the Assessee allowed

ITA 4257/DEL/2019[2009-10]Status: DisposedITAT Delhi15 Dec 2020AY 2009-10

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

For Appellant: Shri Raj Kumar, C.AFor Respondent: Shri Prakash Duby, Sr. DR

Section 143(1)Section 147Section 148Section 150(1)Section 150(2)Section 2Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “SMC-II” : DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER ITA.No.4257/Del./2019 Assessment Year 2009-2010 Maheshwari Roller Flour Mills Pvt. Ltd., New Delhi. The Income Tax Officer, PAN AAACM1075C [vs. C/o. Raj Kumar & Ward – 16 (1), Associates, CA, L-7A (LGF), South Extn. Part-II, New Delhi. New Delhi – 110 002. (Applicant) (Respondent) For Assessee : Shri Raj Kumar, C.A. Shri Sumit Goel, C.A. For Revenue : Shri Prakash Duby, Sr. DR Date of Hearing : 10.12.2020 Date of Pronouncement : 17.12.2020 ORDER PER BHAVNESH SAI…

Natrajan Monie, Gurgaon vs. ITO, Gurgaon

In the result, appeal of the Assessee allowed

ITA 1817/DEL/2017[2011-12]Status: DisposedITAT Delhi07 Dec 2020AY 2011-12

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri Kapil Goel, AdvocateFor Respondent: Ms. Rinku Singh, Sr.DR

Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “E” : DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA.No.1817/Del./2017 Assessment Year 2011-2012 Shri Natrajan Monie, The Income Tax Officer, S-19/001, The Close South, Ward – 2 (5), Nirwana Country, Sector-50, vs. Gurgaon. Gurgaon. PAN AAFPN2890N (Appellant) (Respondent) For Assessee : Shri Kapil Goel, Advocate For Revenue : Ms. Rinku Singh, Sr.DR Date of Hearing : 03.12.2020 Date of Pronouncement : 07.12.2020 ORDER PER BHAVNESH SAINI, J.M. This appeal by Assessee has been directed against the Order of the…

Vrc Township P Ltd., Delhi vs. ITO, New Delhi

In the result, appeal of the Assessee allowed

ITA 1503/DEL/2017[2007-08]Status: DisposedITAT Delhi14 Oct 2020AY 2007-08

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

For Appellant: Shri Suresh K. Gupta, C.AFor Respondent: Ms. Shalini Verma, Sr. D.R

Section 143(1)Section 147Section 148Section 151Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “G” : DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER ITA.No.1503/Del./2017 Assessment Year 2007-2008 VRC Township Pvt. Ltd., The Income Tax Officer, Plot No.16, Rohtak Road, Paschim Vihar Ext. Ward – 17 (1), [vs. Paschim Vihar, Delhi. PIN – 110 063. New Delhi. PAN AACCV1750F (Appellant) (Respondent) For Assessee : Shri Suresh K. Gupta, C.A. For Revenue : Ms. Shalini Verma, Sr. D.R. Date of Hearing : 13.10.2020 Date of Pronouncement : 14.10.2020 ORDER PER BHAVNESH SAINI, J.M. This appeal by Assessee has been directed…

M/S. Shree Balkishan Agarwal Glass Industries Ltd., Delhi vs. DCIT, New Delhi

In the result, the appeal filed by the assessee is allowed

ITA 5798/DEL/2016[2005-06]Status: DisposedITAT Delhi18 Sept 2020AY 2005-06

Bench: Shri R.K. Panda & Ms Suchitra Kambleassessment Year: 2005-06 Shree Balkishan Agarwal Glass Vs Dcit, Industries Ltd., Circle-8(1), C/O Sarvam & Associates, New Delhi. 403, Klj Tower North, B-5, Netaji Subhash Place, District Centre, Pitampura, Delhi. Pan: Aabcs2870C (Appellant) (Respondent) Assessee By : Shri Suresh Gupta, Ca Revenue By : Shri Saras Kumar, Sr. Dr Date Of Hearing : 26.08.2020 Date Of Pronouncement : 21.09.2020 Order Per R.K. Panda, Am:

For Appellant: Shri Suresh Gupta, CAFor Respondent: Shri Saras Kumar, Sr. DR

Section 139Section 142(1)Section 143(1)Section 147Section 148

…vt Ltd in ITA 108/2015 (Del); iv) Signature Hotels P. Ltd. Vs. ITO - [2011 ] 338 ITR 0051 (Del); v) Pr. CIT vs. Meenakshi Overseas Pvt. Ltd. 395 ITR 677 (Del); vi) CIT Vs. SFIL Stock Broking Ltd., 325 ITR 285 (Del); vii) Sarthak Securities Co. P. Ltd. Vs. ITO 329 ITR 110 (Del); viii) CIT Vs. Supreme Polypropolene (P) Ltd.ITA No.266/2011 (Del); ix) CIT vs. Multiplex Trading & Industrial Co. Ltd., 378 ITR 351; x) Hindustan Lever Ltd. Reported in [2004] 137 TAXMAN 479 (BOM.); xi) CIT vs. Greenworld Corporation 314 ITR 81 (SC). 12 10. The ld. counsel for the assessee referred to page 14 to 20 of the assessment order…

D.C.I.T., Circle-5(1), Kolkata vs. M/S Sambuddha Tracon Pvt. Ltd., Kolkata

In the result, the appeal of the Revenue is dismissed

ITA 181/KOL/2019[2010-11]Status: DisposedITAT Kolkata14 Aug 2020AY 2010-11

Bench: Sri J. Sudhakar Reddy & Sri Aby T. Varkey)

Section 147Section 148Section 250

…vs. Great Wall Marketing (P) Ltd. ii. The Hon'ble Apex Court in case of ITO vs. Lakhmani Merwal Das [1976] 103 ITR 437. iii. PCIT vs. Meenakshi Overseas Pvt. Ltd. (Del HC). iv. Hon'ble Delhi Court in the case of Sarthak Securities Co. Pvt. Ltd. vs. ITO (2010) 329 ITR 110. v. United Electrical Co. (P) Ltd. vs. Commissioner of Income-tax (2002) 178 CTR 192. 19. Thus for all these reasons we have no other alternative but to uphold the finding of the ld. CIT(A) that re-opening of assessment in this case was bad in law. 20. In the result, the appeal of the Revenue is dismissed. Kolkata, the 14th August, 2020. [Aby T…

M/S. Bull Riders Financial Services (P) Ltd., New Delhi vs. ITO, Ghaziabad

In the result, appeal of the Assessee allowed

ITA 1891/DEL/2017[2005-06]Status: DisposedITAT Delhi10 Feb 2020AY 2005-06

Bench: Shri Bhavnesh Saini & Shri R.K. Panda

For Appellant: Shri Somil AgarwalFor Respondent: Shri S.L. Anuragi, Sr. D.R

Section 143(3)Section 147Section 148Section 151Section 68

…x vs., Meenakshi Overseas (P) Ltd., 395 ITR 677 (Del.) and Pr. 20 ITA.No.1891/Del./2017 M/s. Bull Riders Financial Services (P) Ltd., Ghaziabad, Uttar Pradesh. CIT vs., G And G Pharma India Ltd., [2016] 384 ITR 147 (Del.) and Sarthak Securities Co. (P) Ltd., 329 ITR 110 (Del.). 5.7. The above discussion would make it clear that the A.O. herself has not recorded any reasons for reopening of the assessment. No details or evidence of receiving accommodation entries were available to the A.O. on the day of issue of notice under section 148 on 29.03.2012. The A.O. recorded wrong, incorrect and non-existing reasons a…

S.N. Arora/Sapra, New Delhi vs. ITO, Ward- 23(2), New Delhi

In the result, appeal of the Assessee for the A

ITA 4252/DEL/2018[2007-08]Status: DisposedITAT Delhi30 Jan 2020AY 2007-08

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

For Appellant: Shri R.S. Singhvi, C.A. And Shri Satyajeet Goel, C.AFor Respondent: Ms. Rakhi Vimal, Sr. D.R

Section 143(1)Section 148Section 68

…//FIT FOR PUBLICATION// OP Kant BS A.M. J.M. IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “E”: DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER ITA.Nos.4251 & 4252/Del./2018 Assessment Years 2006-2007 & 2007-2008 Shri S.N. Arora/Sapra, The ITO, Ward – 23 (2), H-1481, 1st Floor, vs., C.R. Park, C.R. Building, New Delhi – 110 019. New Delhi. PAN ARQPS5550E (Appellant) (Respondent) For Assessee : Shri R.S. Singhvi, C.A. And Shri Satyajeet Goel, C.A. For Revenue : Ms. Rakhi Vimal, Sr. D.R. Date of Hearing : 23.01.2020 Date of Pronouncement : 30.01.2020 ORDER PER BHAVNE…

S.N. Arora/Sapra, New Delhi vs. ITO, Ward- 23(2), New Delhi

In the result, appeal of the Assessee for the A

ITA 4251/DEL/2018[2006-07]Status: DisposedITAT Delhi30 Jan 2020AY 2006-07

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

For Appellant: Shri R.S. Singhvi, C.A. And Shri Satyajeet Goel, C.AFor Respondent: Ms. Rakhi Vimal, Sr. D.R

Section 143(1)Section 148Section 68

Behat Holdings Ltd., New Delhi vs. ITO Ward-4(3), New Delhi

In the result, appeal of Assessee allowed

ITA 8066/DEL/2019[2010-11]Status: DisposedITAT Delhi15 Jan 2020AY 2010-11

Bench: Shri Bhavnesh Saini & Shri N.K. Billaiya

For Appellant: Shri Deepesh Jain, C.A. And Shri Arpit Goel, C.AFor Respondent: Shri Ved Prakash Mishra, Sr. DR

Section 133(6)Section 147Section 148Section 151Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “A”: DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER ITA.No.8066/Del./2019 Assessment Year 2010-2011 M/s. Behat Holdings Ltd., The Income Tax Officer, 14, 4380/4B Murari Lal vs., Ward-4(3), Room No.385A, Street, Ansari Road, Daryaganj, Central Delhi C.R. Building, PIN - 110 002. New Delhi. PAN AADCB7691L (Appellant) (Respondent) Shri Ashwani Kumar, C.A. Shri Rohit Jain, Advocate, For Assessee : Shri Deepesh Jain, C.A. And Shri Arpit Goel, C.A. For Revenue : Shri Ved Prakash Mishra, Sr. DR Date of Hearing : 08.01.2020 Da…

Goel Wax (P) Ltd., New Delhi vs. ITO, Ward-11(4), New Delhi

In the result, the Appeal filed by the Assessee stands partly allowed

ITA 2075/DEL/2018[2008-809]Status: DisposedITAT Delhi07 Jan 2020AY 2008-809

Bench: Shri H.S. Sidhuassessment Year : 2008-09

For Appellant: Sh. Raj Kumar, CAFor Respondent: Sh. Manoj Kumar Chopra, Sr. DR

Section 132Section 139(1)Section 143(2)Section 147Section 148Section 68

…Delhi High Court in the case of Pr. CIT vs. RMG Polyvinyls (I) Ltd. (2017) 83 taxmann.com 348 (Delhi); Pr. CIT vs. Meenakshi Overseas () Ltd. vs. ITO 395 ITR 677 (Del.); Pr. CIT vs. G&G Pharma India Ltd. 384 ITR 147 (Del.) and Sarthak Securities Co. (P) Ltd. 329 ITR 110 (Del). In view of above, he requested to quash the re-assessment. 5. On the contrary, Ld. DR relied upon the orders of the authorities below and the case laws referred therein and stated that Assessing Officer issued the notice u/s. 148 after due application of mind. He further stated that the AO has followed due procedure before issuing the not…

ITO, New Delhi vs. M/S. Motors Pvt. Ltd., New Delhi

In the result, the appeal of the revenue is dismissed

ITA 3189/DEL/2016[2007-08]Status: DisposedITAT Delhi07 Jan 2020AY 2007-08

Bench: Sh. H. S. Sidhudr. B. R. R. Kumarita No. 3189/Del/2016 : Asstt. Year : 2007-08 Income Tax Officer, Vs M/S S. Motors Pvt. Ltd., Ward-22(1), House No. 5, Block A-31, Main New Delhi Shastri Gali, Maujpur, New Delhi-110053 (Appellant) (Respondent) Pan No. Aaics1966J Assessee By : Sh. Deepak Ostwal, Ca Revenue By : Ms. Nidhi Srivastava, Cit Dr Date Of Hearing: 18.12.2019 Date Of Pronouncement: 07.01.2020

For Appellant: Sh. Deepak Ostwal, CAFor Respondent: Ms. Nidhi Srivastava, CIT DR

Section 143(3)Section 147Section 148Section 148(2)Section 151(2)

…relied on the decisions in support of his preposition viz. CIT vs Atul Jain 299 ITR 383 (Delhi), United Electrical Company (P) Ltd vs. CIT & Ors. 258 ITR 317 (Delhi), CIT vs. SFIL Stock Broking Ltd. 325 ITR 285 (Delhi), Sarthak Securities Co. (P) Ltd. vs. ITO 329 ITR 110 (Delhi) and Signature Hotels (P) Ltd. vs. ITO & Anr. 338 ITR 51 (Delhi). ITAT 3 S. Motors Pvt. Ltd. Delhi in ITA No. 3751/Dei/2011 in Smt. Shakuntala Devi vs. ITO in ITA No. 2068/Del/2010 in the case of ACIT vs. Shri Devesh Kumar in ITA No. 187/Del/2010/2015. 7. Heard the arguments of both the parties and perused the material available on record…