SMC Brokers Limited v. DCIT

109 TTJ 700Income Tax Appellate Tribunal2007#3439 most cited

What is SMC Brokers Limited v. DCIT authority for?

A diary seized during a search that does not contain evidence of receipts of money or was not written by the assessee or their employees cannot be used to substantiate undisclosed income.

34

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2019 to 2025.

Also referred to as

SMC Brokers Limited v. DCIT · 109 TTJ 700 · undisclosed income · dumb document · seized diary · evidence of receipts · addition based on diary

Issues it is cited on

section 115adsection 2(1a)section 2(1)section 66section 153a proceedingssection 60section 63section 2(14)(iii)section 115aaudi alteram partempermanent account numbermli

Judgments citing SMC Brokers Limited v. DCIT

Commissioner of Income Tax, Central III, Kolkata vs. Krishna Kumar Daga

ITA/104/2011HC Calcutta20 Aug 2025

Bench: The Tribunal As Well As Before The Lower Authorities Making The Said Order Perverse In Nature”

For Appellant: Mr. Tilak Mitra, AdvocateFor Respondent: Mr. J.P. Khaitan, Senior Advocate
Section 158Section 158BSection 260A

…OD - 4 IN THE HIGH COURT AT CALCUTTA SPECIAL JURISDICTION [INCOME TAX] ORIGINAL SIDE PRESENT : THE HON’BLE CHIEF JUSTICE T.S SIVAGNANAM And THE HON’BLE JUSTICE CHAITALI CHATTERJEE (DAS) ITA/104/2011 IA NO: GA/2/2011 (Old No: GA/742/2011) COMMISSIONER OF INCOME TAX, CENTRAL-III, KOLKATA VS KRISHNA KUMAR DAGA For Appellant : Mr. Tilak Mitra, Advocate Mr. Prithu Dudhoria, Advocate For Respondent : Mr. J.P. Khaitan, Senior Advocate Mr. Pranit Bag, Advocate Ms. Amani Kayan, Advocate Mr. A. Ag…

Rohan Mehta, (Legal Heir of Late Mr Jitendra N Mehta), Mumbai vs. DCIT Cen Cir 47, Mumbai

In the result, all the appeals filed by the assessee are allowed

ITA 3805/MUM/2019[2011-12]Status: DisposedITAT Mumbai22 Feb 2022AY 2011-12

Bench: Shri S. Rifaur Rahman, Hon'Ble & Ms. Suchitra Raghunath Kamble, Hon'Ble

For Appellant: Hema Kataria
Section 132Section 132(4)Section 143(3)

…s not contain any information in relation to nature of transaction and name of the party to the transaction in question. (A.Ys: 2007-08, 2008-09, 2011-12 & 2012-13) Rohan Mehta {Legal heir of Late Jitendra Mehta} d) In the case of SMC Brokers Limited v/s DCIT 109 TTJ 700, the Delhi ITAT has held when the diary seized does not contain any evidence regarding any receipts of money and also when the diary was not written by assessee or his employees, it cannot be substantiated assessee has earned any undisclosed income hence addition based on such dumb document. e) The ITAT, Mumbai in case of Amarjit Singh Bakshi (H…

Rohan Mehta, (Legal Heir of Late Mr Jitendra N Mehta), Mumbai vs. DCIT Cen Cir 47, Mumbai

In the result, all the appeals filed by the assessee are allowed

ITA 3802/MUM/2019[2012-13]Status: DisposedITAT Mumbai22 Feb 2022AY 2012-13

Bench: Shri S. Rifaur Rahman, Hon'Ble & Ms. Suchitra Raghunath Kamble, Hon'Ble

For Appellant: Hema Kataria
Section 132Section 132(4)Section 143(3)

…s not contain any information in relation to nature of transaction and name of the party to the transaction in question. (A.Ys: 2007-08, 2008-09, 2011-12 & 2012-13) Rohan Mehta {Legal heir of Late Jitendra Mehta} d) In the case of SMC Brokers Limited v/s DCIT 109 TTJ 700, the Delhi ITAT has held when the diary seized does not contain any evidence regarding any receipts of money and also when the diary was not written by assessee or his employees, it cannot be substantiated assessee has earned any undisclosed income hence addition based on such dumb document. e) The ITAT, Mumbai in case of Amarjit Singh Bakshi (H…

Rohan Mehta, (Legal Heir of Late Mr Jitendra N Mehta), Mumbai vs. DCIT Cen Cir 47, Mumbai

In the result, all the appeals filed by the assessee are allowed

ITA 3799/MUM/2019[2008-09]Status: DisposedITAT Mumbai22 Feb 2022AY 2008-09

Bench: Shri S. Rifaur Rahman, Hon'Ble & Ms. Suchitra Raghunath Kamble, Hon'Ble

For Appellant: Hema Kataria
Section 132Section 132(4)Section 143(3)

…s not contain any information in relation to nature of transaction and name of the party to the transaction in question. (A.Ys: 2007-08, 2008-09, 2011-12 & 2012-13) Rohan Mehta {Legal heir of Late Jitendra Mehta} d) In the case of SMC Brokers Limited v/s DCIT 109 TTJ 700, the Delhi ITAT has held when the diary seized does not contain any evidence regarding any receipts of money and also when the diary was not written by assessee or his employees, it cannot be substantiated assessee has earned any undisclosed income hence addition based on such dumb document. e) The ITAT, Mumbai in case of Amarjit Singh Bakshi (H…

ACIT, Central Circle- 13, New Delhi vs. Jpm Tools Ltd., New Delhi

ITA 7281/DEL/2017[2011-12]Status: DisposedITAT Delhi23 Dec 2021AY 2011-12

Bench: Shri Anil Chaturvedi & Shri Amit Shukla

Section 132(1)Section 153A

…vs. CIT c) [1980] 125 ITR 713 (SC) KishinchandChellaram vs. CIT d) IT (SS) A. No. 12/D/07 Shri RadheyShyam Bansal vs. ACIT e) IT(SS) No. 233 and 234/D/2006 dated 19.09.2008 Shri Manit Gulati and Sandeep Gulati 46 ITA No.6627/Del./2017 and 15 other appeals f) 109 TTJ 700 (Del) SMC Share Brokers Ltd. vs DCIT affirmed in 288 ITR 345 (Del) CIT vs. SMC Share Broker Ltd. g) [2007] 293 ITR 43 (Del) CIT vs. S.M. Aggarwal h) 322 ITR 396 (Del) CIT vs Ashwani Gupta i) 295 ITR 105 (Del) CIT vs. Dharam Pal Prem chand Ltd. j) 306 ITR 27 (Del) CIT vs. Rajesh Kumar k) 303 ITR 95 (Del) CIT vs. Pradeep Kumar Gupta l) 315 ITR 265…

ACIT, Central Circle- 13, New Delhi vs. Jpm Tools Ltd., New Delhi

ITA 7280/DEL/2017[2010-11]Status: DisposedITAT Delhi23 Dec 2021AY 2010-11

Bench: Shri Anil Chaturvedi & Shri Amit Shukla

Section 132(1)Section 153A

…vs. CIT c) [1980] 125 ITR 713 (SC) KishinchandChellaram vs. CIT d) IT (SS) A. No. 12/D/07 Shri RadheyShyam Bansal vs. ACIT e) IT(SS) No. 233 and 234/D/2006 dated 19.09.2008 Shri Manit Gulati and Sandeep Gulati 46 ITA No.6627/Del./2017 and 15 other appeals f) 109 TTJ 700 (Del) SMC Share Brokers Ltd. vs DCIT affirmed in 288 ITR 345 (Del) CIT vs. SMC Share Broker Ltd. g) [2007] 293 ITR 43 (Del) CIT vs. S.M. Aggarwal h) 322 ITR 396 (Del) CIT vs Ashwani Gupta i) 295 ITR 105 (Del) CIT vs. Dharam Pal Prem chand Ltd. j) 306 ITR 27 (Del) CIT vs. Rajesh Kumar k) 303 ITR 95 (Del) CIT vs. Pradeep Kumar Gupta l) 315 ITR 265…

ACIT, Central Circle-13, New Delhi vs. Jjf Casting Ltd (Formerly Known As Jpm Renewable Energy Ltd), Delhi

ITA 7278/DEL/2017[2012-13]Status: DisposedITAT Delhi23 Dec 2021AY 2012-13

Bench: Shri Anil Chaturvedi & Shri Amit Shukla

Section 132(1)Section 153A

…vs. CIT c) [1980] 125 ITR 713 (SC) KishinchandChellaram vs. CIT d) IT (SS) A. No. 12/D/07 Shri RadheyShyam Bansal vs. ACIT e) IT(SS) No. 233 and 234/D/2006 dated 19.09.2008 Shri Manit Gulati and Sandeep Gulati 46 ITA No.6627/Del./2017 and 15 other appeals f) 109 TTJ 700 (Del) SMC Share Brokers Ltd. vs DCIT affirmed in 288 ITR 345 (Del) CIT vs. SMC Share Broker Ltd. g) [2007] 293 ITR 43 (Del) CIT vs. S.M. Aggarwal h) 322 ITR 396 (Del) CIT vs Ashwani Gupta i) 295 ITR 105 (Del) CIT vs. Dharam Pal Prem chand Ltd. j) 306 ITR 27 (Del) CIT vs. Rajesh Kumar k) 303 ITR 95 (Del) CIT vs. Pradeep Kumar Gupta l) 315 ITR 265…

ACIT, Central Circle-13, New Delhi vs. Jay Iron & Steel Ltd., New Delhi

ITA 6639/DEL/2017[2009-10]Status: DisposedITAT Delhi23 Dec 2021AY 2009-10

Bench: Shri Anil Chaturvedi & Shri Amit Shukla

Section 132(1)Section 153A

…vs. CIT c) [1980] 125 ITR 713 (SC) KishinchandChellaram vs. CIT d) IT (SS) A. No. 12/D/07 Shri RadheyShyam Bansal vs. ACIT e) IT(SS) No. 233 and 234/D/2006 dated 19.09.2008 Shri Manit Gulati and Sandeep Gulati 46 ITA No.6627/Del./2017 and 15 other appeals f) 109 TTJ 700 (Del) SMC Share Brokers Ltd. vs DCIT affirmed in 288 ITR 345 (Del) CIT vs. SMC Share Broker Ltd. g) [2007] 293 ITR 43 (Del) CIT vs. S.M. Aggarwal h) 322 ITR 396 (Del) CIT vs Ashwani Gupta i) 295 ITR 105 (Del) CIT vs. Dharam Pal Prem chand Ltd. j) 306 ITR 27 (Del) CIT vs. Rajesh Kumar k) 303 ITR 95 (Del) CIT vs. Pradeep Kumar Gupta l) 315 ITR 265…

ACIT, CC- 13, New Delhi vs. Jay Ace Technologies Ltd., New Delhi

ITA 6638/DEL/2017[2010-11]Status: DisposedITAT Delhi23 Dec 2021AY 2010-11

Bench: Shri Anil Chaturvedi & Shri Amit Shukla

Section 132(1)Section 153A

…vs. CIT c) [1980] 125 ITR 713 (SC) KishinchandChellaram vs. CIT d) IT (SS) A. No. 12/D/07 Shri RadheyShyam Bansal vs. ACIT e) IT(SS) No. 233 and 234/D/2006 dated 19.09.2008 Shri Manit Gulati and Sandeep Gulati 46 ITA No.6627/Del./2017 and 15 other appeals f) 109 TTJ 700 (Del) SMC Share Brokers Ltd. vs DCIT affirmed in 288 ITR 345 (Del) CIT vs. SMC Share Broker Ltd. g) [2007] 293 ITR 43 (Del) CIT vs. S.M. Aggarwal h) 322 ITR 396 (Del) CIT vs Ashwani Gupta i) 295 ITR 105 (Del) CIT vs. Dharam Pal Prem chand Ltd. j) 306 ITR 27 (Del) CIT vs. Rajesh Kumar k) 303 ITR 95 (Del) CIT vs. Pradeep Kumar Gupta l) 315 ITR 265…

ACIT, Central Circle- 13, New Delhi vs. Jay Nikki Industries Ltd., New Delhi

ITA 6635/DEL/2017[2012-13]Status: DisposedITAT Delhi23 Dec 2021AY 2012-13

Bench: Shri Anil Chaturvedi & Shri Amit Shukla

Section 132(1)Section 153A

…vs. CIT c) [1980] 125 ITR 713 (SC) KishinchandChellaram vs. CIT d) IT (SS) A. No. 12/D/07 Shri RadheyShyam Bansal vs. ACIT e) IT(SS) No. 233 and 234/D/2006 dated 19.09.2008 Shri Manit Gulati and Sandeep Gulati 46 ITA No.6627/Del./2017 and 15 other appeals f) 109 TTJ 700 (Del) SMC Share Brokers Ltd. vs DCIT affirmed in 288 ITR 345 (Del) CIT vs. SMC Share Broker Ltd. g) [2007] 293 ITR 43 (Del) CIT vs. S.M. Aggarwal h) 322 ITR 396 (Del) CIT vs Ashwani Gupta i) 295 ITR 105 (Del) CIT vs. Dharam Pal Prem chand Ltd. j) 306 ITR 27 (Del) CIT vs. Rajesh Kumar k) 303 ITR 95 (Del) CIT vs. Pradeep Kumar Gupta l) 315 ITR 265…

ACIT, Central Circle-13, New Delhi vs. Jay Iron & Steel Ltd., New Delhi

ITA 6630/DEL/2017[2012-13]Status: DisposedITAT Delhi23 Dec 2021AY 2012-13

Bench: Shri Anil Chaturvedi & Shri Amit Shukla

Section 132(1)Section 153A

…vs. CIT c) [1980] 125 ITR 713 (SC) KishinchandChellaram vs. CIT d) IT (SS) A. No. 12/D/07 Shri RadheyShyam Bansal vs. ACIT e) IT(SS) No. 233 and 234/D/2006 dated 19.09.2008 Shri Manit Gulati and Sandeep Gulati 46 ITA No.6627/Del./2017 and 15 other appeals f) 109 TTJ 700 (Del) SMC Share Brokers Ltd. vs DCIT affirmed in 288 ITR 345 (Del) CIT vs. SMC Share Broker Ltd. g) [2007] 293 ITR 43 (Del) CIT vs. S.M. Aggarwal h) 322 ITR 396 (Del) CIT vs Ashwani Gupta i) 295 ITR 105 (Del) CIT vs. Dharam Pal Prem chand Ltd. j) 306 ITR 27 (Del) CIT vs. Rajesh Kumar k) 303 ITR 95 (Del) CIT vs. Pradeep Kumar Gupta l) 315 ITR 265…

ACIT, Central Circle-13, New Delhi vs. Jay Iron & Steel Ltd., New Delhi

ITA 6629/DEL/2017[2011-12]Status: DisposedITAT Delhi23 Dec 2021AY 2011-12

Bench: Shri Anil Chaturvedi & Shri Amit Shukla

Section 132(1)Section 153A

…vs. CIT c) [1980] 125 ITR 713 (SC) KishinchandChellaram vs. CIT d) IT (SS) A. No. 12/D/07 Shri RadheyShyam Bansal vs. ACIT e) IT(SS) No. 233 and 234/D/2006 dated 19.09.2008 Shri Manit Gulati and Sandeep Gulati 46 ITA No.6627/Del./2017 and 15 other appeals f) 109 TTJ 700 (Del) SMC Share Brokers Ltd. vs DCIT affirmed in 288 ITR 345 (Del) CIT vs. SMC Share Broker Ltd. g) [2007] 293 ITR 43 (Del) CIT vs. S.M. Aggarwal h) 322 ITR 396 (Del) CIT vs Ashwani Gupta i) 295 ITR 105 (Del) CIT vs. Dharam Pal Prem chand Ltd. j) 306 ITR 27 (Del) CIT vs. Rajesh Kumar k) 303 ITR 95 (Del) CIT vs. Pradeep Kumar Gupta l) 315 ITR 265…

ACIT, Central Circle-13, New Delhi vs. Jay Iron & Steel Ltd., New Delhi

ITA 6628/DEL/2017[2010-11]Status: DisposedITAT Delhi23 Dec 2021AY 2010-11

Bench: Shri Anil Chaturvedi & Shri Amit Shukla

Section 132(1)Section 153A

…vs. CIT c) [1980] 125 ITR 713 (SC) KishinchandChellaram vs. CIT d) IT (SS) A. No. 12/D/07 Shri RadheyShyam Bansal vs. ACIT e) IT(SS) No. 233 and 234/D/2006 dated 19.09.2008 Shri Manit Gulati and Sandeep Gulati 46 ITA No.6627/Del./2017 and 15 other appeals f) 109 TTJ 700 (Del) SMC Share Brokers Ltd. vs DCIT affirmed in 288 ITR 345 (Del) CIT vs. SMC Share Broker Ltd. g) [2007] 293 ITR 43 (Del) CIT vs. S.M. Aggarwal h) 322 ITR 396 (Del) CIT vs Ashwani Gupta i) 295 ITR 105 (Del) CIT vs. Dharam Pal Prem chand Ltd. j) 306 ITR 27 (Del) CIT vs. Rajesh Kumar k) 303 ITR 95 (Del) CIT vs. Pradeep Kumar Gupta l) 315 ITR 265…

ACIT, Central Circle- 13, New Delhi vs. Jay Auto Components Ltd., New Delhi

ITA 6627/DEL/2017[2008-09]Status: DisposedITAT Delhi23 Dec 2021AY 2008-09

Bench: Shri Anil Chaturvedi & Shri Amit Shukla

Section 132(1)Section 153A

…vs. CIT c) [1980] 125 ITR 713 (SC) KishinchandChellaram vs. CIT d) IT (SS) A. No. 12/D/07 Shri RadheyShyam Bansal vs. ACIT e) IT(SS) No. 233 and 234/D/2006 dated 19.09.2008 Shri Manit Gulati and Sandeep Gulati 46 ITA No.6627/Del./2017 and 15 other appeals f) 109 TTJ 700 (Del) SMC Share Brokers Ltd. vs DCIT affirmed in 288 ITR 345 (Del) CIT vs. SMC Share Broker Ltd. g) [2007] 293 ITR 43 (Del) CIT vs. S.M. Aggarwal h) 322 ITR 396 (Del) CIT vs Ashwani Gupta i) 295 ITR 105 (Del) CIT vs. Dharam Pal Prem chand Ltd. j) 306 ITR 27 (Del) CIT vs. Rajesh Kumar k) 303 ITR 95 (Del) CIT vs. Pradeep Kumar Gupta l) 315 ITR 265…

ACIT, Central Circle-13, New Delhi vs. Jay Iron & Steel Ltd., New Delhi

ITA 6626/DEL/2017[2008-09]Status: DisposedITAT Delhi23 Dec 2021AY 2008-09

Bench: Shri Anil Chaturvedi & Shri Amit Shukla

Section 132(1)Section 153A

…vs. CIT c) [1980] 125 ITR 713 (SC) KishinchandChellaram vs. CIT d) IT (SS) A. No. 12/D/07 Shri RadheyShyam Bansal vs. ACIT e) IT(SS) No. 233 and 234/D/2006 dated 19.09.2008 Shri Manit Gulati and Sandeep Gulati 46 ITA No.6627/Del./2017 and 15 other appeals f) 109 TTJ 700 (Del) SMC Share Brokers Ltd. vs DCIT affirmed in 288 ITR 345 (Del) CIT vs. SMC Share Broker Ltd. g) [2007] 293 ITR 43 (Del) CIT vs. S.M. Aggarwal h) 322 ITR 396 (Del) CIT vs Ashwani Gupta i) 295 ITR 105 (Del) CIT vs. Dharam Pal Prem chand Ltd. j) 306 ITR 27 (Del) CIT vs. Rajesh Kumar k) 303 ITR 95 (Del) CIT vs. Pradeep Kumar Gupta l) 315 ITR 265…

ACIT, Central Circle- 13, New Delhi vs. Jay Auto Components Ltd., New Delhi

ITA 6625/DEL/2017[2012-13]Status: DisposedITAT Delhi23 Dec 2021AY 2012-13

Bench: Shri Anil Chaturvedi & Shri Amit Shukla

Section 132(1)Section 153A

…vs. CIT c) [1980] 125 ITR 713 (SC) KishinchandChellaram vs. CIT d) IT (SS) A. No. 12/D/07 Shri RadheyShyam Bansal vs. ACIT e) IT(SS) No. 233 and 234/D/2006 dated 19.09.2008 Shri Manit Gulati and Sandeep Gulati 46 ITA No.6627/Del./2017 and 15 other appeals f) 109 TTJ 700 (Del) SMC Share Brokers Ltd. vs DCIT affirmed in 288 ITR 345 (Del) CIT vs. SMC Share Broker Ltd. g) [2007] 293 ITR 43 (Del) CIT vs. S.M. Aggarwal h) 322 ITR 396 (Del) CIT vs Ashwani Gupta i) 295 ITR 105 (Del) CIT vs. Dharam Pal Prem chand Ltd. j) 306 ITR 27 (Del) CIT vs. Rajesh Kumar k) 303 ITR 95 (Del) CIT vs. Pradeep Kumar Gupta l) 315 ITR 265…

ACIT, Central Circle- 13, New Delhi vs. Jay Auto Components Ltd., New Delhi

ITA 6624/DEL/2017[2011-12]Status: DisposedITAT Delhi23 Dec 2021AY 2011-12

Bench: Shri Anil Chaturvedi & Shri Amit Shukla

Section 132(1)Section 153A

…vs. CIT c) [1980] 125 ITR 713 (SC) KishinchandChellaram vs. CIT d) IT (SS) A. No. 12/D/07 Shri RadheyShyam Bansal vs. ACIT e) IT(SS) No. 233 and 234/D/2006 dated 19.09.2008 Shri Manit Gulati and Sandeep Gulati 46 ITA No.6627/Del./2017 and 15 other appeals f) 109 TTJ 700 (Del) SMC Share Brokers Ltd. vs DCIT affirmed in 288 ITR 345 (Del) CIT vs. SMC Share Broker Ltd. g) [2007] 293 ITR 43 (Del) CIT vs. S.M. Aggarwal h) 322 ITR 396 (Del) CIT vs Ashwani Gupta i) 295 ITR 105 (Del) CIT vs. Dharam Pal Prem chand Ltd. j) 306 ITR 27 (Del) CIT vs. Rajesh Kumar k) 303 ITR 95 (Del) CIT vs. Pradeep Kumar Gupta l) 315 ITR 265…

ACIT, Central Circle- 13, New Delhi vs. Jay Auto Components Ltd., New Delhi

ITA 6623/DEL/2017[2010-11]Status: DisposedITAT Delhi23 Dec 2021AY 2010-11

Bench: Shri Anil Chaturvedi & Shri Amit Shukla

Section 132(1)Section 153A

…vs. CIT c) [1980] 125 ITR 713 (SC) KishinchandChellaram vs. CIT d) IT (SS) A. No. 12/D/07 Shri RadheyShyam Bansal vs. ACIT e) IT(SS) No. 233 and 234/D/2006 dated 19.09.2008 Shri Manit Gulati and Sandeep Gulati 46 ITA No.6627/Del./2017 and 15 other appeals f) 109 TTJ 700 (Del) SMC Share Brokers Ltd. vs DCIT affirmed in 288 ITR 345 (Del) CIT vs. SMC Share Broker Ltd. g) [2007] 293 ITR 43 (Del) CIT vs. S.M. Aggarwal h) 322 ITR 396 (Del) CIT vs Ashwani Gupta i) 295 ITR 105 (Del) CIT vs. Dharam Pal Prem chand Ltd. j) 306 ITR 27 (Del) CIT vs. Rajesh Kumar k) 303 ITR 95 (Del) CIT vs. Pradeep Kumar Gupta l) 315 ITR 265…

ACIT, Central Circle- 13, New Delhi vs. Jay Auto Components Ltd., New Delhi

ITA 6622/DEL/2017[2009-10]Status: DisposedITAT Delhi23 Dec 2021AY 2009-10

Bench: Shri Anil Chaturvedi & Shri Amit Shukla

Section 132(1)Section 153A

…vs. CIT c) [1980] 125 ITR 713 (SC) KishinchandChellaram vs. CIT d) IT (SS) A. No. 12/D/07 Shri RadheyShyam Bansal vs. ACIT e) IT(SS) No. 233 and 234/D/2006 dated 19.09.2008 Shri Manit Gulati and Sandeep Gulati 46 ITA No.6627/Del./2017 and 15 other appeals f) 109 TTJ 700 (Del) SMC Share Brokers Ltd. vs DCIT affirmed in 288 ITR 345 (Del) CIT vs. SMC Share Broker Ltd. g) [2007] 293 ITR 43 (Del) CIT vs. S.M. Aggarwal h) 322 ITR 396 (Del) CIT vs Ashwani Gupta i) 295 ITR 105 (Del) CIT vs. Dharam Pal Prem chand Ltd. j) 306 ITR 27 (Del) CIT vs. Rajesh Kumar k) 303 ITR 95 (Del) CIT vs. Pradeep Kumar Gupta l) 315 ITR 265…

Shri Bhupinder Kumar Sekhari, New Delhi vs. ACIT, New Delhi

In the result, the appeal of the assessee is partly allowed

ITA 1767/DEL/2017[2010-11]Status: DisposedITAT Delhi30 Sept 2021AY 2010-11

Bench: Shri G.S.Pannu & Shri Kul Bharat

…S. CCE b) 258 ITR 317 (Del) United Electricals vs. CIT c) [1980] 125 ITR 713 (SC) KishinchandChellaram vs. CIT d) IT (SS) A. No. 12/D/07 Shri RadheyShyam Bansal vs ACIT e) IT( SS) No. 233 and 234/D/2006 dated 19.09.2008 Shri Manit Gulati and Sandeep Gulati f) 109 TTJ 700 (Del) SMC Share Brokers Ltd. vs DCIT affirmed in 288 ITR 345 (Del) CIT vs. SMC Share Broker Ltd. g) [2007] 293 ITR 43 (Del) CIT vs. S.M. Aggarwal h) 322 ITR 396 (Del) CIT vs Ashwani Gupta i ) 295 ITR 105 (Del) CIT vs. Dharam Pal Prem chand Ltd . j) 306 ITR 27 (DeI) CIT vs. Rajesh Kumar k) 303 ITR 95 (Del) CIT vs. Pradeep Kumar Gupta l) 315 ITR 26…