Sumati Dayal v. CIT

214 ITR 801Supreme Court of India1995#12 most cited

What is Sumati Dayal v. CIT authority for?

The Revenue is entitled to look behind the apparent form of a transaction to discover its true nature, applying the test of human probabilities and surrounding circumstances. If transactions defy logic or are unnatural, they can be treated as bogus, even if supported by some documentation, especially in cases of cash credits or unexplained investments.

1,967

judgments rely on this decision, according to BharatTax’s citation analysis of 367,514 Indian tax judgments — from 2010 to 2026.

Also referred to as

Sumati Dayal v CIT · Section 68 · human probabilities · genuineness of transaction · true nature of transaction · accommodation entry · bogus capital gains · penny stock · look behind apparent form · preponderance of probability · colourable device · unexplained loans

Also reported as

80 Taxmann 89125 CTR 124

Sections most often in play

Section 68Section 143(3)Section 147Section 148Section 142(1)Section 115BBESection 69CSection 69A
Read the full judgment

Issues it is cited on

price riggingcolourable devicepreponderance of probabilitybogus ltcgpenny stocksection 10(38)entry operatoraddition under section 68addition u/s 68genuineness of the transactionaccommodation entryshare application money

Judgments citing Sumati Dayal v. CIT

ITO, Ward - 3(2), Kolkata vs. M/S. Dreamz Movies & Entertainment Pvt. Ltd., Kolkata

In the result, the appeals filed by the Revenue in I

ITA 2569/KOL/2018[2012-13]Status: DisposedITAT Kolkata03 May 2023AY 2012-13

Bench: Sri Rajpal Yadav & Dr. Manish Borad

Section 143(2)Section 144Section 250Section 68

…cord of any worth- while business nor any reputation in terms of reliable management has attracted the subscribers to pay high premium per share. It is well settled principle of law as declared by the Hon'ble Supreme Court in the case of Sumati Dayal Vs. CIT (214 ITR 801) (SC) that the true nature of transaction have to be ascertained in the light of surrounding circumstances. It needs to be emphasized that standard of proof beyond reasonable doubt has no applicability in determination of matters under taxing statutes. It is also well settled that tax authorities are entitled to look into surrounding circumstance…

ITO, Ward-12(2), Kolkata vs. M/S Dreamz Life Care Nursing & Diagnostic Centre Pvt. Ltd., Kolkata

In the result, the appeals filed by the Revenue in I

ITA 2038/KOL/2016[2012-13]Status: DisposedITAT Kolkata03 May 2023AY 2012-13

Bench: Sri Rajpal Yadav & Dr. Manish Borad

Section 143(2)Section 144Section 250Section 68

…cord of any worth- while business nor any reputation in terms of reliable management has attracted the subscribers to pay high premium per share. It is well settled principle of law as declared by the Hon'ble Supreme Court in the case of Sumati Dayal Vs. CIT (214 ITR 801) (SC) that the true nature of transaction have to be ascertained in the light of surrounding circumstances. It needs to be emphasized that standard of proof beyond reasonable doubt has no applicability in determination of matters under taxing statutes. It is also well settled that tax authorities are entitled to look into surrounding circumstance…

Ku. Anisha J. Thakkar, Nashik vs. Income-Tax Officer, Ward - 2(4), Nashik

Appeals of the assessee are DISMISSED

ITA 812/PUN/2018[2014-15]Status: FixedITAT Pune01 May 2023AY 2014-15

Bench: Hon’Ble Shri S. S. Godara & Shri G. D. Padmahshaliआयकर अपऩल सं. / Ita No. 809/Pun/2018 निर्धारण वर्ा / Assessment Year : 2014-15 Mr. Jayesh Vallabh Thakkar, 7, The Acit, Circle-2, Chopda Estate, Kalanagar, Vs Kendriya Rajaswa Bhavan, Nashik–422 022 Maharashtra. Gadkari Chowk, Old Agra Pan Aakpt6870D Road, Nashik. (Appellant) (Respondent) आयकर अपऩल सं. / Ita No. 810/Pun/2018 निर्धारण वर्ा / Assessment Year : 2014-15 Mr. Bhavik Jayesh Thakkar, 7, The Ito, Ward-2 (4), Neelkanth, Behind Kalanagar, Vs Kendriya Rajaswa Bhavan, Gangapur Road, Gadkari Chowk, Old Agra Nashik–422 022 Maharashtra. Road, Nashik. Pan Agcpt7925M (Appellant) (Respondent) आयकर अपऩल सं. / Ita No. 811/Pun/2018 निर्धारण वर्ा / Assessment Year : 2014-15 Smt. Jayshree J. Thakkar, The Ito, Ward-2 (4), 7, Chopda Estate, Kalanagar Vs Kendriya Rajaswa Bhavan, Gangapur Road, Gadkari Chowk, Old Agra Nashik–422 022 Maharashtra. Road, Nashik. Pan Aakpt6871D (Appellant) (Respondent) आयकर अपऩल सं. / Ita No. 812/Pun/2018 निर्धारण वर्ा / Assessment Year : 2014-15 Ku. Anisha Jayesh Thakkar, The Ito, Ward-2 (4), 7, Chopda Estate, Kalanagar Vs Kendriya Rajaswa Bhavan, Nashik–422 022 Maharashtra. Gadkari Chowk, Old Agra Pan Afzpt1110Q Road, Nashik. (Appellant) (Respondent)

For Appellant: NoneFor Respondent: Shri M. G. Jasnani
Section 143(3)

…ue from the perspective of ‘Test of human Probability’ in the cases of ‘bogus long term capital gain’ from ‘penny stocks’ placing heavy reliance on decisions of Hon’ble Apex Court in the cases of ‘CIT Vs Durga Prasad More’ 82 ITR 540 and ‘Sumati Dayal Vs CIT’ 214 ITR 801. ITAT-Pune Page 9 of 10 ITA No.809-812/PUN/2018 A.Y. 2014-15 12. In view of the undisputed facts and discussion paraphrased herein above and concurring with the findings of both the lower tax authorities as well in the absence of any deprecative cogent supporting documents by the assessee to substantiate his claim that he has earned or derived t…

Smt. Jayshree Jayesh Thakkar, Nashik vs. Income-Tax Officer, Ward - 2(4), Nashik

Appeals of the assessee are DISMISSED

ITA 811/PUN/2018[2014-15]Status: FixedITAT Pune01 May 2023AY 2014-15

Bench: Hon’Ble Shri S. S. Godara & Shri G. D. Padmahshaliआयकर अपऩल सं. / Ita No. 809/Pun/2018 निर्धारण वर्ा / Assessment Year : 2014-15 Mr. Jayesh Vallabh Thakkar, 7, The Acit, Circle-2, Chopda Estate, Kalanagar, Vs Kendriya Rajaswa Bhavan, Nashik–422 022 Maharashtra. Gadkari Chowk, Old Agra Pan Aakpt6870D Road, Nashik. (Appellant) (Respondent) आयकर अपऩल सं. / Ita No. 810/Pun/2018 निर्धारण वर्ा / Assessment Year : 2014-15 Mr. Bhavik Jayesh Thakkar, 7, The Ito, Ward-2 (4), Neelkanth, Behind Kalanagar, Vs Kendriya Rajaswa Bhavan, Gangapur Road, Gadkari Chowk, Old Agra Nashik–422 022 Maharashtra. Road, Nashik. Pan Agcpt7925M (Appellant) (Respondent) आयकर अपऩल सं. / Ita No. 811/Pun/2018 निर्धारण वर्ा / Assessment Year : 2014-15 Smt. Jayshree J. Thakkar, The Ito, Ward-2 (4), 7, Chopda Estate, Kalanagar Vs Kendriya Rajaswa Bhavan, Gangapur Road, Gadkari Chowk, Old Agra Nashik–422 022 Maharashtra. Road, Nashik. Pan Aakpt6871D (Appellant) (Respondent) आयकर अपऩल सं. / Ita No. 812/Pun/2018 निर्धारण वर्ा / Assessment Year : 2014-15 Ku. Anisha Jayesh Thakkar, The Ito, Ward-2 (4), 7, Chopda Estate, Kalanagar Vs Kendriya Rajaswa Bhavan, Nashik–422 022 Maharashtra. Gadkari Chowk, Old Agra Pan Afzpt1110Q Road, Nashik. (Appellant) (Respondent)

For Appellant: NoneFor Respondent: Shri M. G. Jasnani
Section 143(3)

…ue from the perspective of ‘Test of human Probability’ in the cases of ‘bogus long term capital gain’ from ‘penny stocks’ placing heavy reliance on decisions of Hon’ble Apex Court in the cases of ‘CIT Vs Durga Prasad More’ 82 ITR 540 and ‘Sumati Dayal Vs CIT’ 214 ITR 801. ITAT-Pune Page 9 of 10 ITA No.809-812/PUN/2018 A.Y. 2014-15 12. In view of the undisputed facts and discussion paraphrased herein above and concurring with the findings of both the lower tax authorities as well in the absence of any deprecative cogent supporting documents by the assessee to substantiate his claim that he has earned or derived t…

Bhavik Jayesh Thakkar, Nashik vs. Income-Tax Officer, Ward - 2(4), Nashik

Appeals of the assessee are DISMISSED

ITA 810/PUN/2018[2014-15]Status: FixedITAT Pune01 May 2023AY 2014-15

Bench: Hon’Ble Shri S. S. Godara & Shri G. D. Padmahshaliआयकर अपऩल सं. / Ita No. 809/Pun/2018 निर्धारण वर्ा / Assessment Year : 2014-15 Mr. Jayesh Vallabh Thakkar, 7, The Acit, Circle-2, Chopda Estate, Kalanagar, Vs Kendriya Rajaswa Bhavan, Nashik–422 022 Maharashtra. Gadkari Chowk, Old Agra Pan Aakpt6870D Road, Nashik. (Appellant) (Respondent) आयकर अपऩल सं. / Ita No. 810/Pun/2018 निर्धारण वर्ा / Assessment Year : 2014-15 Mr. Bhavik Jayesh Thakkar, 7, The Ito, Ward-2 (4), Neelkanth, Behind Kalanagar, Vs Kendriya Rajaswa Bhavan, Gangapur Road, Gadkari Chowk, Old Agra Nashik–422 022 Maharashtra. Road, Nashik. Pan Agcpt7925M (Appellant) (Respondent) आयकर अपऩल सं. / Ita No. 811/Pun/2018 निर्धारण वर्ा / Assessment Year : 2014-15 Smt. Jayshree J. Thakkar, The Ito, Ward-2 (4), 7, Chopda Estate, Kalanagar Vs Kendriya Rajaswa Bhavan, Gangapur Road, Gadkari Chowk, Old Agra Nashik–422 022 Maharashtra. Road, Nashik. Pan Aakpt6871D (Appellant) (Respondent) आयकर अपऩल सं. / Ita No. 812/Pun/2018 निर्धारण वर्ा / Assessment Year : 2014-15 Ku. Anisha Jayesh Thakkar, The Ito, Ward-2 (4), 7, Chopda Estate, Kalanagar Vs Kendriya Rajaswa Bhavan, Nashik–422 022 Maharashtra. Gadkari Chowk, Old Agra Pan Afzpt1110Q Road, Nashik. (Appellant) (Respondent)

For Appellant: NoneFor Respondent: Shri M. G. Jasnani
Section 143(3)

…ue from the perspective of ‘Test of human Probability’ in the cases of ‘bogus long term capital gain’ from ‘penny stocks’ placing heavy reliance on decisions of Hon’ble Apex Court in the cases of ‘CIT Vs Durga Prasad More’ 82 ITR 540 and ‘Sumati Dayal Vs CIT’ 214 ITR 801. ITAT-Pune Page 9 of 10 ITA No.809-812/PUN/2018 A.Y. 2014-15 12. In view of the undisputed facts and discussion paraphrased herein above and concurring with the findings of both the lower tax authorities as well in the absence of any deprecative cogent supporting documents by the assessee to substantiate his claim that he has earned or derived t…

Jayesh Vallabh Thakkar, Nashik vs. Assistant Commissioner of Income-Tax, Circle - 2, Nashik

Appeals of the assessee are DISMISSED

ITA 809/PUN/2018[2014-15]Status: FixedITAT Pune01 May 2023AY 2014-15

Bench: Hon’Ble Shri S. S. Godara & Shri G. D. Padmahshaliआयकर अपऩल सं. / Ita No. 809/Pun/2018 निर्धारण वर्ा / Assessment Year : 2014-15 Mr. Jayesh Vallabh Thakkar, 7, The Acit, Circle-2, Chopda Estate, Kalanagar, Vs Kendriya Rajaswa Bhavan, Nashik–422 022 Maharashtra. Gadkari Chowk, Old Agra Pan Aakpt6870D Road, Nashik. (Appellant) (Respondent) आयकर अपऩल सं. / Ita No. 810/Pun/2018 निर्धारण वर्ा / Assessment Year : 2014-15 Mr. Bhavik Jayesh Thakkar, 7, The Ito, Ward-2 (4), Neelkanth, Behind Kalanagar, Vs Kendriya Rajaswa Bhavan, Gangapur Road, Gadkari Chowk, Old Agra Nashik–422 022 Maharashtra. Road, Nashik. Pan Agcpt7925M (Appellant) (Respondent) आयकर अपऩल सं. / Ita No. 811/Pun/2018 निर्धारण वर्ा / Assessment Year : 2014-15 Smt. Jayshree J. Thakkar, The Ito, Ward-2 (4), 7, Chopda Estate, Kalanagar Vs Kendriya Rajaswa Bhavan, Gangapur Road, Gadkari Chowk, Old Agra Nashik–422 022 Maharashtra. Road, Nashik. Pan Aakpt6871D (Appellant) (Respondent) आयकर अपऩल सं. / Ita No. 812/Pun/2018 निर्धारण वर्ा / Assessment Year : 2014-15 Ku. Anisha Jayesh Thakkar, The Ito, Ward-2 (4), 7, Chopda Estate, Kalanagar Vs Kendriya Rajaswa Bhavan, Nashik–422 022 Maharashtra. Gadkari Chowk, Old Agra Pan Afzpt1110Q Road, Nashik. (Appellant) (Respondent)

For Appellant: NoneFor Respondent: Shri M. G. Jasnani
Section 143(3)

…ue from the perspective of ‘Test of human Probability’ in the cases of ‘bogus long term capital gain’ from ‘penny stocks’ placing heavy reliance on decisions of Hon’ble Apex Court in the cases of ‘CIT Vs Durga Prasad More’ 82 ITR 540 and ‘Sumati Dayal Vs CIT’ 214 ITR 801. ITAT-Pune Page 9 of 10 ITA No.809-812/PUN/2018 A.Y. 2014-15 12. In view of the undisputed facts and discussion paraphrased herein above and concurring with the findings of both the lower tax authorities as well in the absence of any deprecative cogent supporting documents by the assessee to substantiate his claim that he has earned or derived t…

Shri Suresh Kumar Goyal, 501 Unique Sanghi Apartment Durgapura Jaipur-302018, Jaipur vs. ACIT Circle-6, Jaipur, Circle-6

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

ITA 664/JPR/2019[2013-14]Status: DisposedITAT Jaipur01 May 2023AY 2013-14

Bench: Hon’ble SHRI SANDEEP GOSAIN (Judicial Member)

For Appellant: Shri Mahendra Gargieya, Adv. &For Respondent: Mrs. Monisha Choudhary, Addl. CIT
Section 143(3)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC’’ JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ds le{k BEFORE: Hon’ble SHRI SANDEEP GOSAIN, JUDICIAL MEMBER vk;dj vihy la-@ITA No. 664/JP/2019 fu/kZkj.k o"kZ@Assessment Year : 2013-14 Shri Suresh Kumar Goyal cuke The ACIT Vs. M/s. Vijay Durgesh & Co. Circle-6 227, Pratap Nagar, Khatipura Road Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: JPRS05605 F vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Mahendra Gargieya, Adv. & Shri Arnabh Dey, Adv. jktLo dh vksj ls@ Revenue by:…

ACIT, New Delhi vs. M/S. Bptp Ltd., New Delhi

In the result, the appeals of the Revenue are dismissed

ITA 2665/DEL/2014[2008-09]Status: DisposedITAT Delhi28 Apr 2023AY 2008-09

Bench: Sh. C. M. Gargdr. B. R. R. Kumarita No. 2663/Del/2014 : Asstt. Year : 2006-07 Ita No. 2664/Del/2014 : Asstt. Year : 2007-08 Ita No. 2665/Del/2014 : Asstt. Year : 2008-09 Acit, Vs M/S Bptp Ltd., Central Circle-23, M-11, Middle Circle, Connaught Place, New Delhi New Delhi (Appellant) (Respondent) Pan No. Aaccb2442A Assessee By : Sh. Ajay Bhagwani, Ca Revenue By : Sh. P. Praveen Sidharth, Cit Dr Date Of Hearing: 15.02.2023 Date Of Pronouncement: 28.04.2023

For Appellant: Sh. Ajay Bhagwani, CAFor Respondent: Sh. P. Praveen Sidharth, CIT DR
Section 132(4)Section 132ASection 139(1)Section 139(5)Section 153A

…AR argued that Assessing Officer’s reliance for addition on account of special discount on the decision of Hon’ble Delhi High Court in the case of Sidhomal and Sons Vs. CIT 122 ITR 839 and decision of Hon’ble Supreme Court in the case of Sumati Dayal Vs. CIT 214 ITR 801 are misplaced as in Sidhomal case, the issue was commission as per agreement with minor sons of some partners where as in the case of Sumati Dayal cited supra, human probability was examined on the applicability of discharging onus u/s 68 of I.T. Act. 43. Considering all these facts and circumstances of the case, the ld. CIT(A) confirmed the add…

ACIT, New Delhi vs. M/S. Bptp Ltd., New Delhi

In the result, the appeals of the Revenue are dismissed

ITA 2663/DEL/2014[2006-07]Status: DisposedITAT Delhi28 Apr 2023AY 2006-07

Bench: Sh. C. M. Gargdr. B. R. R. Kumarita No. 2663/Del/2014 : Asstt. Year : 2006-07 Ita No. 2664/Del/2014 : Asstt. Year : 2007-08 Ita No. 2665/Del/2014 : Asstt. Year : 2008-09 Acit, Vs M/S Bptp Ltd., Central Circle-23, M-11, Middle Circle, Connaught Place, New Delhi New Delhi (Appellant) (Respondent) Pan No. Aaccb2442A Assessee By : Sh. Ajay Bhagwani, Ca Revenue By : Sh. P. Praveen Sidharth, Cit Dr Date Of Hearing: 15.02.2023 Date Of Pronouncement: 28.04.2023

For Appellant: Sh. Ajay Bhagwani, CAFor Respondent: Sh. P. Praveen Sidharth, CIT DR
Section 132(4)Section 132ASection 139(1)Section 139(5)Section 153A

…AR argued that Assessing Officer’s reliance for addition on account of special discount on the decision of Hon’ble Delhi High Court in the case of Sidhomal and Sons Vs. CIT 122 ITR 839 and decision of Hon’ble Supreme Court in the case of Sumati Dayal Vs. CIT 214 ITR 801 are misplaced as in Sidhomal case, the issue was commission as per agreement with minor sons of some partners where as in the case of Sumati Dayal cited supra, human probability was examined on the applicability of discharging onus u/s 68 of I.T. Act. 43. Considering all these facts and circumstances of the case, the ld. CIT(A) confirmed the add…

The JCIT Range-3, Indore vs. Shri Amandeep Singh Bhatia, Indore

ITA 744/IND/2013[2009-10]Status: DisposedITAT Indore28 Apr 2023AY 2009-10

Bench: Ms. Suchitra Kamble & Shri B.M. Biyani(Conducted Through Virtual Court) Assessment Year: 2009-10 Jcit, Range-3 Shri Amandeep Singh Indore Bhatia बनाम/ 8/5, Bcc House, Manoramaganj, Vs. Indore (Appellant / Revenue) (Respondent / Assessee) Pan: Agopb 3205 E Revenue By Shri Ashish Porwal, Sr. Dr Assessee By Shri Harsh Vijayvargiya, Ar Date Of Hearing 06.02.2023 Date Of Pronouncement 28.04.2023 आदेश / O R D E R

Section 10(38)Section 143(2)Section 143(3)

…ng that period only. He submitted that mere holding of shares in demat a/c and doing transactions through a/c payee cheque do not make the transactions genuine. Ld. DR placed reliance on (i) CIT Vs. Durga Prasad More 82 ITR 540 (SC), (ii) Sumati Dayal Vs. CIT 214 ITR 801 (SC), (iii) CIT Vs. P. Mohankala (2007) 291 ITR 278 (SC). Ld. DR also placed a heavy reliance on the decision of Kolkata High Court in Pr. CIT Vs. Swati Bajaj IT Appeal No. 6 of 2021, dated 14.06.2022. 6. Replying to above, Ld. AR representing the assessee raised several contentions. He submitted that during assessment-proceeding, the assessee fi…

Shri Manjeet Singh Bhatia, Indore vs. The Addl. CIT Range-3, Indore

ITA 652/IND/2013[2009-10]Status: DisposedITAT Indore28 Apr 2023AY 2009-10

Bench: Ms. Suchitra Kamble & Shri B.M. Biyani(Conducted Through Virtual Court) Assessment Year: 2009-10 Shri Manjeet Singh Bhatia Addl. Cit, Range-3 8/5, Bcc House Indore बनाम/ Manoramaganj Vs. Indore (Appellant / Assessee) (Respondent / Revenue) Pan: Agjpb 0022 G Assessee By Shri Harsh Vijayvargiya, Ar Revenue By Shri Ashish Porwal, Sr. Dr Date Of Hearing 06.02.2023 Date Of Pronouncement 28.04.2023

Section 131(1)(d)Section 143(2)Section 143(3)Section 68

…ll 3 companies from ROC website and found that the companies were loss-making; thus creditworthiness is also doubted. Lastly, the AO also relied upon certain judicial rulings including CIT Vs. P. Mohanklala (2007) 291 ITR 278 (SC), Sumati Dayal Vs. CIT (1995) 214 ITR 801 (SC) and CIT Vs. Durga Prasad More (1969) 72 ITR 807 (SC). With such observations, Ld. AO made addition u/s 68. 6. During first-appeal, Ld. CIT(A) marshalled the facts from assessment- order and observed in the opening Para No. 4.1.1. of his order that the AO has made additions mainly because of twin-reasons, namely (i) the AO has relied upon the…

Maruti Tradexim Pvt. Ltd., New Delhi vs. ITO, Ward- 16(2), New Delhi

ITA 3615/DEL/2018[2012-13]Status: DisposedITAT Delhi26 Apr 2023AY 2012-13

Bench: Shri Shamim Yahya & Ms. Astha Chandraasstt. Year: 2012-13

For Appellant: NoneFor Respondent: Shri Anil Kumar Sharma, Sr. DR
Section 131Section 143(3)Section 68

…onsonance with the entries reflected in the bank statement. The Assessing Officer has relied on the following decisions : i) CIT vs. Divine Leasing and Finance Ltd. ii) McDowell & Co Limited, 154ITR148 iii) M/s Lovely Exports P. Ltd. iv) Sumati Dayal vs. CIT, 214 ITR 801 (SC) v) CIT vs. L.N. Dalmia, 207 ITR 89 (Cal) vi) Sunil Sidharatha vs. CIT, 156 ITR 507 (SC) vii) Mittal Belting and Machinery Stores vs. CIT, 253 ITR 341 (P&H) viii) CIT vs. Durga Prasad More, 82 ITR 540 (SC) ix) CIT vs. Neelkanth Ispat Udyog Pvt. Ltd. (Del) 8.5 On the basis of above discussion, the Assessing Officer held that the nature and sou…

ACIT, New Delhi vs. M/S Seh Realtors Pvt. Ltd., New Delhi

In the result, the appeals of the assessee are allowed, the COs of the assessee are allowed for statistical purpose and the appeals of the Revenue are dismissed

ITA 792/DEL/2017[2011-12]Status: DisposedITAT Delhi20 Apr 2023AY 2011-12

Bench: Sh. Saktijit Deydr. B. R. R. Kumar

For Appellant: Sh. M. P. Rastogi, Adv. &For Respondent: Sh. H. K. Choudhary, CIT DR

…THE INCOME TAX APPELLATE TRIBUNAL DELHIBENCH ‘G’, NEW DELHI Before Sh. Saktijit Dey, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 309/Del/2017 : Asstt. Year: 2007-08 ITA No. 310/Del/2017 : Asstt. Year: 2008-09 ITA No. 311/Del/2017 : Asstt. Year: 2009-10 ITA No. 312/Del/2017 : Asstt. Year: 2010-11 ITA No. 313/Del/2017 : Asstt. Year: 2011-12 ITA No. 314/Del/2017 : Asstt. Year: 2012-13 ACIT, Vs. Span India Pvt. Ltd., Central Circle-8, 220, Okhla Indl. Estate, Phase-III, New Delhi New Delhi (APPELLANT) (RESPONDENT) PAN No. AAACS0079A CO No. 11/Del/2022 : Asstt. Year: 2007-08 CO No. 12/Del/2022 : Ass…

ACIT, New Delhi vs. M/S Seh Realtors Pvt. Ltd., New Delhi

In the result, the appeals of the assessee are allowed, the COs of the assessee are allowed for statistical purpose and the appeals of the Revenue are dismissed

ITA 791/DEL/2017[2010-11]Status: DisposedITAT Delhi20 Apr 2023AY 2010-11

Bench: Sh. Saktijit Deydr. B. R. R. Kumar

For Appellant: Sh. M. P. Rastogi, Adv. &For Respondent: Sh. H. K. Choudhary, CIT DR

…THE INCOME TAX APPELLATE TRIBUNAL DELHIBENCH ‘G’, NEW DELHI Before Sh. Saktijit Dey, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 309/Del/2017 : Asstt. Year: 2007-08 ITA No. 310/Del/2017 : Asstt. Year: 2008-09 ITA No. 311/Del/2017 : Asstt. Year: 2009-10 ITA No. 312/Del/2017 : Asstt. Year: 2010-11 ITA No. 313/Del/2017 : Asstt. Year: 2011-12 ITA No. 314/Del/2017 : Asstt. Year: 2012-13 ACIT, Vs. Span India Pvt. Ltd., Central Circle-8, 220, Okhla Indl. Estate, Phase-III, New Delhi New Delhi (APPELLANT) (RESPONDENT) PAN No. AAACS0079A CO No. 11/Del/2022 : Asstt. Year: 2007-08 CO No. 12/Del/2022 : Ass…

ACIT, New Delhi vs. M/S Seh Realtors Pvt. Ltd., New Delhi

In the result, the appeals of the assessee are allowed, the COs of the assessee are allowed for statistical purpose and the appeals of the Revenue are dismissed

ITA 790/DEL/2017[2009-10]Status: DisposedITAT Delhi20 Apr 2023AY 2009-10

Bench: Sh. Saktijit Deydr. B. R. R. Kumar

For Appellant: Sh. M. P. Rastogi, Adv. &For Respondent: Sh. H. K. Choudhary, CIT DR

…THE INCOME TAX APPELLATE TRIBUNAL DELHIBENCH ‘G’, NEW DELHI Before Sh. Saktijit Dey, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 309/Del/2017 : Asstt. Year: 2007-08 ITA No. 310/Del/2017 : Asstt. Year: 2008-09 ITA No. 311/Del/2017 : Asstt. Year: 2009-10 ITA No. 312/Del/2017 : Asstt. Year: 2010-11 ITA No. 313/Del/2017 : Asstt. Year: 2011-12 ITA No. 314/Del/2017 : Asstt. Year: 2012-13 ACIT, Vs. Span India Pvt. Ltd., Central Circle-8, 220, Okhla Indl. Estate, Phase-III, New Delhi New Delhi (APPELLANT) (RESPONDENT) PAN No. AAACS0079A CO No. 11/Del/2022 : Asstt. Year: 2007-08 CO No. 12/Del/2022 : Ass…

ACIT, New Delhi vs. M/S Seh Realtors Pvt. Ltd., New Delhi

In the result, the appeals of the assessee are allowed, the COs of the assessee are allowed for statistical purpose and the appeals of the Revenue are dismissed

ITA 789/DEL/2017[2008-09]Status: DisposedITAT Delhi20 Apr 2023AY 2008-09

Bench: Sh. Saktijit Deydr. B. R. R. Kumar

For Appellant: Sh. M. P. Rastogi, Adv. &For Respondent: Sh. H. K. Choudhary, CIT DR

…THE INCOME TAX APPELLATE TRIBUNAL DELHIBENCH ‘G’, NEW DELHI Before Sh. Saktijit Dey, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 309/Del/2017 : Asstt. Year: 2007-08 ITA No. 310/Del/2017 : Asstt. Year: 2008-09 ITA No. 311/Del/2017 : Asstt. Year: 2009-10 ITA No. 312/Del/2017 : Asstt. Year: 2010-11 ITA No. 313/Del/2017 : Asstt. Year: 2011-12 ITA No. 314/Del/2017 : Asstt. Year: 2012-13 ACIT, Vs. Span India Pvt. Ltd., Central Circle-8, 220, Okhla Indl. Estate, Phase-III, New Delhi New Delhi (APPELLANT) (RESPONDENT) PAN No. AAACS0079A CO No. 11/Del/2022 : Asstt. Year: 2007-08 CO No. 12/Del/2022 : Ass…

ACIT, New Delhi vs. M/S Seh Realtors Pvt. Ltd., New Delhi

In the result, the appeals of the assessee are allowed, the COs of the assessee are allowed for statistical purpose and the appeals of the Revenue are dismissed

ITA 788/DEL/2017[2007-08]Status: DisposedITAT Delhi20 Apr 2023AY 2007-08

Bench: Sh. Saktijit Deydr. B. R. R. Kumar

For Appellant: Sh. M. P. Rastogi, Adv. &For Respondent: Sh. H. K. Choudhary, CIT DR

…THE INCOME TAX APPELLATE TRIBUNAL DELHIBENCH ‘G’, NEW DELHI Before Sh. Saktijit Dey, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 309/Del/2017 : Asstt. Year: 2007-08 ITA No. 310/Del/2017 : Asstt. Year: 2008-09 ITA No. 311/Del/2017 : Asstt. Year: 2009-10 ITA No. 312/Del/2017 : Asstt. Year: 2010-11 ITA No. 313/Del/2017 : Asstt. Year: 2011-12 ITA No. 314/Del/2017 : Asstt. Year: 2012-13 ACIT, Vs. Span India Pvt. Ltd., Central Circle-8, 220, Okhla Indl. Estate, Phase-III, New Delhi New Delhi (APPELLANT) (RESPONDENT) PAN No. AAACS0079A CO No. 11/Del/2022 : Asstt. Year: 2007-08 CO No. 12/Del/2022 : Ass…

Vatika Ltd., Gurugram vs. DCIT, New Delhi

In the result, the appeals of the assessee are allowed, the COs of the assessee are allowed for statistical purpose and the appeals of the Revenue are dismissed

ITA 3712/DEL/2017[2013-14]Status: DisposedITAT Delhi20 Apr 2023AY 2013-14

Bench: Sh. Saktijit Deydr. B. R. R. Kumar

For Appellant: Sh. M. P. Rastogi, Adv. &For Respondent: Sh. H. K. Choudhary, CIT DR

…THE INCOME TAX APPELLATE TRIBUNAL DELHIBENCH ‘G’, NEW DELHI Before Sh. Saktijit Dey, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 309/Del/2017 : Asstt. Year: 2007-08 ITA No. 310/Del/2017 : Asstt. Year: 2008-09 ITA No. 311/Del/2017 : Asstt. Year: 2009-10 ITA No. 312/Del/2017 : Asstt. Year: 2010-11 ITA No. 313/Del/2017 : Asstt. Year: 2011-12 ITA No. 314/Del/2017 : Asstt. Year: 2012-13 ACIT, Vs. Span India Pvt. Ltd., Central Circle-8, 220, Okhla Indl. Estate, Phase-III, New Delhi New Delhi (APPELLANT) (RESPONDENT) PAN No. AAACS0079A CO No. 11/Del/2022 : Asstt. Year: 2007-08 CO No. 12/Del/2022 : Ass…

Vatika Ltd., Gurugram vs. DCIT, New Delhi

In the result, the appeals of the assessee are allowed, the COs of the assessee are allowed for statistical purpose and the appeals of the Revenue are dismissed

ITA 3711/DEL/2017[2012-13]Status: DisposedITAT Delhi20 Apr 2023AY 2012-13

Bench: Sh. Saktijit Deydr. B. R. R. Kumar

For Appellant: Sh. M. P. Rastogi, Adv. &For Respondent: Sh. H. K. Choudhary, CIT DR

…THE INCOME TAX APPELLATE TRIBUNAL DELHIBENCH ‘G’, NEW DELHI Before Sh. Saktijit Dey, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 309/Del/2017 : Asstt. Year: 2007-08 ITA No. 310/Del/2017 : Asstt. Year: 2008-09 ITA No. 311/Del/2017 : Asstt. Year: 2009-10 ITA No. 312/Del/2017 : Asstt. Year: 2010-11 ITA No. 313/Del/2017 : Asstt. Year: 2011-12 ITA No. 314/Del/2017 : Asstt. Year: 2012-13 ACIT, Vs. Span India Pvt. Ltd., Central Circle-8, 220, Okhla Indl. Estate, Phase-III, New Delhi New Delhi (APPELLANT) (RESPONDENT) PAN No. AAACS0079A CO No. 11/Del/2022 : Asstt. Year: 2007-08 CO No. 12/Del/2022 : Ass…

Vatika Ltd., Gurugram vs. DCIT, New Delhi

In the result, the appeals of the assessee are allowed, the COs of the assessee are allowed for statistical purpose and the appeals of the Revenue are dismissed

ITA 3710/DEL/2017[2011-12]Status: DisposedITAT Delhi20 Apr 2023AY 2011-12

Bench: Sh. Saktijit Deydr. B. R. R. Kumar

For Appellant: Sh. M. P. Rastogi, Adv. &For Respondent: Sh. H. K. Choudhary, CIT DR

…THE INCOME TAX APPELLATE TRIBUNAL DELHIBENCH ‘G’, NEW DELHI Before Sh. Saktijit Dey, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 309/Del/2017 : Asstt. Year: 2007-08 ITA No. 310/Del/2017 : Asstt. Year: 2008-09 ITA No. 311/Del/2017 : Asstt. Year: 2009-10 ITA No. 312/Del/2017 : Asstt. Year: 2010-11 ITA No. 313/Del/2017 : Asstt. Year: 2011-12 ITA No. 314/Del/2017 : Asstt. Year: 2012-13 ACIT, Vs. Span India Pvt. Ltd., Central Circle-8, 220, Okhla Indl. Estate, Phase-III, New Delhi New Delhi (APPELLANT) (RESPONDENT) PAN No. AAACS0079A CO No. 11/Del/2022 : Asstt. Year: 2007-08 CO No. 12/Del/2022 : Ass…