Dheeraj Thakran, New Delhi vs. ITO, Gurgaon
In the result, the appeal filed by the assessee is partly allowed
ITA 2761/DEL/2016[2011-12]Status: DisposedITAT Delhi28 May 2021AY 2011-12
Bench: Shri R.K. Panda & Ms Suchitra Kambleassessment Year: 2011-12 Dheeraj Thakran, Vs Ito, C/O Nagesh Bhel & Co., Cas, Ward-1(4), 21/25, Moti Nagar, Hsiidc Building, New Delhi. Udyog Vihar-V, Gurgaon. Pan: Aewpt8543B (Appellant) (Respondent) Assessee By : Shri Ved Jain, Ca Revenue By : Shri Bhopal Singh, Sr. Dr Date Of Hearing : 12.05.2021 Date Of Pronouncement : 28.05.2021 Order Per R.K. Panda, Am:
For Appellant: Shri Ved Jain, CAFor Respondent: Shri Bhopal Singh, Sr. DR
Section 143(2)Section 144Section 24Section 80C
…cts and circumstances of the case, the gifts received from the father, mother, brother and wife amounting to Rs.9,25,000/- should have been accepted. 11.4. Referring to the decision of the Hon’ble Delhi High Court in the case of CIT vs. Fair Investment Ltd., 357 ITR 146, the ld. counsel submitted that even if the AO or the CIT(A) had any doubt in relation to the gifts received by the assessee, they should have conducted independent inquiry u/s 133(6) or 131(1) of the IT Act. However, in the instant case, he has not done so, therefore, once the gifts are explained, identity and credit worthiness of the presenter…
