Shreelekha Damani v. DCIT

INDU GUPTA,DELHI vs. ACIT-CC1-6, DELHI

In the result, the appeal relating to assessment year 2015-16 filed by the assessee is allowed in the aforesaid manner

Bench: Shris.Rifaur Rahman & Shri Sudhir Kumar & Indu Gupta, Vs. Acit, Central Circle-16, 1576, Nai Basti, Jhandewalan Extn., S.P. Mukherjee Marg, New Delhi – 55 Delhi – 110009 (Pan : Abspg2526N) (Appellant) (Respondent) Assessee By : Shri Mohit Gupta, Ca & Shri Mirza Muhiuddin Baig, Ca Revenue By : Ms. Pooja Swaroop, Cit(Dr) Date Of Hearing : 26.02.2026 Date Of Order : 20.03.2026 Order Per S.Rifaur Rahman, Am: 1. These Appeals Are Filed By The Assessee Against The Respective Orders Of Ld. Pr. Commissioner Of Income-Tax Appeals-26, New Delhi [Hereinafter Referred To As ‘Ld. Cit (A)] For Assessment Years 2015-16 & 2017-18 Respectively. Since The Issues Involved In These Appeals Are Inter-Connected, Hence, The Appeals Were Heard Together & Disposed Of By This Common Order For The Sake Of Convenience, By Dealing With The Facts Of Assessment Year 2015-16, Being The Lead Case. 2. During The Hearing, Ld. Ar Has Submitted That A Search & Seizure Action Was Conducted In The Case Of Rakesh Jain Group On 2.11.2017 Wherein M/S

…ted by the superior authority in mechanical manner defeats the very purpose of obtaining approval u/s 153D of the Act. Such perfunctory approval has no legal sanctity in the eyes of the law. The decision of the co- ordinate bench in Shreelekha Damani vs. DCIT 173 TTJ 332(Mum.) which has been approved by jurisdictional High Court subsequently, reported in 307 CTR 218 affirms the plea of the Assessee, wherein the Hon'ble Bombay High Court held as under:- "1. This appeal is filed by the Revenue challenging the judgment of Income Tax Appellate Tribunal ("the Tribunal" for short) dated 19th August, 2015. 2. Following…

MRS INDU GUPTA,DELHI vs. ACIT-CC-16, DELHI

In the result, the appeal relating to assessment year 2015-16 filed by the assessee is allowed in the aforesaid manner

Bench: Shris.Rifaur Rahman & Shri Sudhir Kumar & Indu Gupta, Vs. Acit, Central Circle-16, 1576, Nai Basti, Jhandewalan Extn., S.P. Mukherjee Marg, New Delhi – 55 Delhi – 110009 (Pan : Abspg2526N) (Appellant) (Respondent) Assessee By : Shri Mohit Gupta, Ca & Shri Mirza Muhiuddin Baig, Ca Revenue By : Ms. Pooja Swaroop, Cit(Dr) Date Of Hearing : 26.02.2026 Date Of Order : 20.03.2026 Order Per S.Rifaur Rahman, Am: 1. These Appeals Are Filed By The Assessee Against The Respective Orders Of Ld. Pr. Commissioner Of Income-Tax Appeals-26, New Delhi [Hereinafter Referred To As ‘Ld. Cit (A)] For Assessment Years 2015-16 & 2017-18 Respectively. Since The Issues Involved In These Appeals Are Inter-Connected, Hence, The Appeals Were Heard Together & Disposed Of By This Common Order For The Sake Of Convenience, By Dealing With The Facts Of Assessment Year 2015-16, Being The Lead Case. 2. During The Hearing, Ld. Ar Has Submitted That A Search & Seizure Action Was Conducted In The Case Of Rakesh Jain Group On 2.11.2017 Wherein M/S

…ted by the superior authority in mechanical manner defeats the very purpose of obtaining approval u/s 153D of the Act. Such perfunctory approval has no legal sanctity in the eyes of the law. The decision of the co- ordinate bench in Shreelekha Damani vs. DCIT 173 TTJ 332(Mum.) which has been approved by jurisdictional High Court subsequently, reported in 307 CTR 218 affirms the plea of the Assessee, wherein the Hon'ble Bombay High Court held as under:- "1. This appeal is filed by the Revenue challenging the judgment of Income Tax Appellate Tribunal ("the Tribunal" for short) dated 19th August, 2015. 2. Following…

SWIFT IMPEX PRIVATE LIMITED, NEW DELHI,NEW DELHI vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-27, NEW DELHI, NEW DELHI

In the result, all the six appeals of the assessee are allowed

Bench: Shris.Rifaur Rahman & Shri Sudhir Kumar

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’: NEW DELHI BEFORE SHRIS.RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI SUDHIR KUMAR, JUDICIAL MEMBER ITA No. 4920/Del/2025 (AY 2016-17) ITA No. 4922/Del/2025 (AY 2018-19) ITA No. 4924/Del/2025 (AY 2020-21) Swift Impex Private Limited, vs. DCIT, Central Circle-27, 205-208, Anarkali Complex, Jhandewalan Extn., Jhandewalan Extn., New Delhi - 55 New Delhi – 55 (PAN : AAHCS3474Q) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Sumit Lalchandani, Adv. REVENUE BY : Ms. Pooja Swaroop, CIT(DR) Date of Hearing : 26.02.2026 Date of Order : 20.03.2026 ORDER PER S.RIFAUR RAHMAN,…

SWIFT IMPEX PRIVATE LIMITED, NEW DELHI,NEW DELHI vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-27, NEW DELHI, NEW DELHI

In the result, all the six appeals of the assessee are allowed

Bench: Shris.Rifaur Rahman & Shri Sudhir Kumar

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’: NEW DELHI BEFORE SHRIS.RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI SUDHIR KUMAR, JUDICIAL MEMBER ITA No. 4920/Del/2025 (AY 2016-17) ITA No. 4922/Del/2025 (AY 2018-19) ITA No. 4924/Del/2025 (AY 2020-21) Swift Impex Private Limited, vs. DCIT, Central Circle-27, 205-208, Anarkali Complex, Jhandewalan Extn., Jhandewalan Extn., New Delhi - 55 New Delhi – 55 (PAN : AAHCS3474Q) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Sumit Lalchandani, Adv. REVENUE BY : Ms. Pooja Swaroop, CIT(DR) Date of Hearing : 26.02.2026 Date of Order : 20.03.2026 ORDER PER S.RIFAUR RAHMAN,…

SWIFT IMPEX PRIVATE LIMITED, NEW DELHI,NEW DELHI vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-27, NEW DELHI, NEW DELHI

Bench: Shris.Rifaur Rahman & Shri Sudhir Kumar

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B': NEW DELHI BEFORE SHRIS.RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI SUDHIR KUMAR, JUDICIAL MEMBER ITA No. 4919/Del/2025 (AY 2015-16) ITA No. 4920/Del/2025 (AY 2016-17) ITA No. 4921/Del/2025 (AY 2017-18) ITA No. 4922/Del/2025 (AY 2018-19) ITA No. 4923/Del/2025 (AY 2019-20) ITA No. 4924/Del/2025 (AY 2020-21) Swift Impex Private Limited, 205-208, Anarkali Complex, Jhandewalan Extn., New Delhi - 55 (PAN : AAHCS3474Q) (APPELLANT) VS. DCIT, Central Circle-27, Jhandewalan Extn., New Delhi – 55 (RESPONDENT) ASSESSEE BY : Shri Sumit Lalchandani, Adv. REVENUE BY: Ms.…

SWIFT IMPEX PRIVATE LIMITED, NEW DELHI,NEW DELHI vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-27, NEW DELHI, NEW DELHI

In the result, all the six appeals of the assessee are allowed

Bench: Shris.Rifaur Rahman & Shri Sudhir Kumar

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’: NEW DELHI BEFORE SHRIS.RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI SUDHIR KUMAR, JUDICIAL MEMBER ITA No. 4920/Del/2025 (AY 2016-17) ITA No. 4922/Del/2025 (AY 2018-19) ITA No. 4924/Del/2025 (AY 2020-21) Swift Impex Private Limited, vs. DCIT, Central Circle-27, 205-208, Anarkali Complex, Jhandewalan Extn., Jhandewalan Extn., New Delhi - 55 New Delhi – 55 (PAN : AAHCS3474Q) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Sumit Lalchandani, Adv. REVENUE BY : Ms. Pooja Swaroop, CIT(DR) Date of Hearing : 26.02.2026 Date of Order : 20.03.2026 ORDER PER S.RIFAUR RAHMAN,…

TERVEENI SINGH,DELHI vs. CENTRAL CIRCLE 14, DELHI

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

Bench: Shri C.N. Prasad & Shri M. Balaganesh

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘C’: NEW DELHI BEFORE SHRI C.N. PRASAD, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER ITA No.380 to 384/Del/2022 2012-13 to 2014-15 & 2017-18 to 2018-19 Terveeni Singh, Vs. Central Circle – 14 D-72, Saket New Delhi Delhi Delhi PAN No. AAMPS0979C Appellant Respondent Appellant Dr. Rakesh Gupta, Advocate Sh. Somil Agarwal, Advocate Sh. Saksham Agarwal, Advocate Respondent Sh. Dayainder Singh Sidhu, CIT DR Date of Hearing 06.01.2026 Date of Pronouncement 28.01.2026 ORDER PER C.N. PRASAD, JM, These appeals are filed by the assessee against different com…

TERVEENI SINGH,DELHI vs. ACIT CENTRAL CIRCLE 14, DELHI

Bench: Shri C.N. Prasad & Shri M. Balaganesh

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘C’: NEW DELHI BEFORE SHRI C.N. PRASAD, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER ITA No.380 to 384/Del/2022 2012-13 to 2014-15 & 2017-18 to 2018-19 Terveeni Singh, D-72, Saket New Delhi Delhi PAN No. AAMPS0979C Appellant Vs. Central Circle – 14 Delhi Respondent Dr. Rakesh Gupta, Advocate Sh. Somil Agarwal, Advocate Sh. Saksham Agarwal, Advocate Sh. Dayainder Singh Sidhu, CIT DR Appellant Respondent Date of Hearing Date of Pronouncement 06.01.2026 28.01.2026 ORDER PER C.N. PRASAD, JM, These appeals are filed by the assessee against different common…

TERVEENI SINGH,DELHI vs. ACIT CENTRAL CIRCLE 14, DELHI

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

Bench: Shri C.N. Prasad & Shri M. Balaganesh

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘C’: NEW DELHI BEFORE SHRI C.N. PRASAD, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER ITA No.380 to 384/Del/2022 2012-13 to 2014-15 & 2017-18 to 2018-19 Terveeni Singh, Vs. Central Circle – 14 D-72, Saket New Delhi Delhi Delhi PAN No. AAMPS0979C Appellant Respondent Appellant Dr. Rakesh Gupta, Advocate Sh. Somil Agarwal, Advocate Sh. Saksham Agarwal, Advocate Respondent Sh. Dayainder Singh Sidhu, CIT DR Date of Hearing 06.01.2026 Date of Pronouncement 28.01.2026 ORDER PER C.N. PRASAD, JM, These appeals are filed by the assessee against different com…

SUDHIR KUMAR,SONIPAT vs. DCIT CENTRAL CIRCLE-31 , DELHI

In the result, the appeal being ITA No

Bench: Shris.Rifaur Rahman & Shri Vimal Kumar

…ted by the superior authority in mechanical manner defeats the very purpose of obtaining approval u/s 153D of the Act. Such perfunctory approval has no legal sanctity in the eyes of the law. The decision of the co- ordinate bench in Shreelekha Damani vs. DCIT 173 TTJ 332(Mum.) which has been approved by jurisdictional High Court subsequently, reported in 307 CTR 218 affirms the plea of the Assessee, wherein the Hon'ble Bombay High Court held as under:- "1. This appeal is filed by the Revenue challenging the judgment of Income Tax Appellate Tribunal ("the Tribunal" for short) dated 19th August, 2015. 2. Following…

SUDHIR KUMAR,SONIPAT vs. DCIT CENTRAL CIRCLE-31, DELHI

In the result, the appeal being ITA No

Bench: Shris.Rifaur Rahman & Shri Vimal Kumar

…ted by the superior authority in mechanical manner defeats the very purpose of obtaining approval u/s 153D of the Act. Such perfunctory approval has no legal sanctity in the eyes of the law. The decision of the co- ordinate bench in Shreelekha Damani vs. DCIT 173 TTJ 332(Mum.) which has been approved by jurisdictional High Court subsequently, reported in 307 CTR 218 affirms the plea of the Assessee, wherein the Hon'ble Bombay High Court held as under:- "1. This appeal is filed by the Revenue challenging the judgment of Income Tax Appellate Tribunal ("the Tribunal" for short) dated 19th August, 2015. 2. Following…

SANJAY SINGHAL,DELHI vs. DCIT, CENTRAL CIRCLE-8, DELHI

In the result, the appeal being ITA No

Bench: Shris.Rifaur Rahman & Shri Sudhir Kumar

…ted by the superior authority in mechanical manner defeats the very purpose of obtaining approval u/s 153D of the Act. Such perfunctory approval has no legal sanctity in the eyes of the law. The decision of the co- ordinate bench in Shreelekha Damani vs. DCIT 173 TTJ 332(Mum.) which has been approved by jurisdictional High Court subsequently, reported in 307 CTR 218 affirms the plea of the Assessee, wherein the Hon'ble Bombay High Court held as under:- "1. This appeal is filed by the Revenue challenging the judgment of Income Tax Appellate Tribunal ("the Tribunal" for short) dated 19th August, 2015. 2. Following…

SANJAY SINGHAL,DELHI vs. DCIT CENTRAL CIRCLE- 8, DELHI

In the result, the appeal being ITA No

Bench: Shris.Rifaur Rahman & Shri Sudhir Kumar

…ted by the superior authority in mechanical manner defeats the very purpose of obtaining approval u/s 153D of the Act. Such perfunctory approval has no legal sanctity in the eyes of the law. The decision of the co- ordinate bench in Shreelekha Damani vs. DCIT 173 TTJ 332(Mum.) which has been approved by jurisdictional High Court subsequently, reported in 307 CTR 218 affirms the plea of the Assessee, wherein the Hon'ble Bombay High Court held as under:- "1. This appeal is filed by the Revenue challenging the judgment of Income Tax Appellate Tribunal ("the Tribunal" for short) dated 19th August, 2015. 2. Following…

SANJAY SINGHAL,DELHI vs. DCIT, CENTRAL CIRCLE-8, DELHI

In the result, the appeal being ITA No

Bench: Shris.Rifaur Rahman & Shri Sudhir Kumar

…ted by the superior authority in mechanical manner defeats the very purpose of obtaining approval u/s 153D of the Act. Such perfunctory approval has no legal sanctity in the eyes of the law. The decision of the co- ordinate bench in Shreelekha Damani vs. DCIT 173 TTJ 332(Mum.) which has been approved by jurisdictional High Court subsequently, reported in 307 CTR 218 affirms the plea of the Assessee, wherein the Hon'ble Bombay High Court held as under:- "1. This appeal is filed by the Revenue challenging the judgment of Income Tax Appellate Tribunal ("the Tribunal" for short) dated 19th August, 2015. 2. Following…

SANJAY SINGHAL,DELHI vs. DCIT, CENTRAL CIRCLE-8, DELHI

In the result, the appeal being ITA No

Bench: Shris.Rifaur Rahman & Shri Sudhir Kumar

…ted by the superior authority in mechanical manner defeats the very purpose of obtaining approval u/s 153D of the Act. Such perfunctory approval has no legal sanctity in the eyes of the law. The decision of the co- ordinate bench in Shreelekha Damani vs. DCIT 173 TTJ 332(Mum.) which has been approved by jurisdictional High Court subsequently, reported in 307 CTR 218 affirms the plea of the Assessee, wherein the Hon'ble Bombay High Court held as under:- "1. This appeal is filed by the Revenue challenging the judgment of Income Tax Appellate Tribunal ("the Tribunal" for short) dated 19th August, 2015. 2. Following…

SANJAY SINGHAL,DELHI vs. DCIT, CENTRAL CIRCLE- 8, DELHI

In the result, the appeal being ITA No

Bench: Shris.Rifaur Rahman & Shri Sudhir Kumar

…ted by the superior authority in mechanical manner defeats the very purpose of obtaining approval u/s 153D of the Act. Such perfunctory approval has no legal sanctity in the eyes of the law. The decision of the co- ordinate bench in Shreelekha Damani vs. DCIT 173 TTJ 332(Mum.) which has been approved by jurisdictional High Court subsequently, reported in 307 CTR 218 affirms the plea of the Assessee, wherein the Hon'ble Bombay High Court held as under:- "1. This appeal is filed by the Revenue challenging the judgment of Income Tax Appellate Tribunal ("the Tribunal" for short) dated 19th August, 2015. 2. Following…