TR 160 (MP) (viii) CIT vs. Ram Narain Goel 224 ITR 180 (P&H) (ix) Sarogi Credit Corporation v. CIT

149 TTJ 401Income Tax Appellate Tribunal#22651 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2017.

Judgments citing TR 160 (MP) (viii) CIT vs. Ram Narain Goel 224 ITR 180 (P&H) (ix) Sarogi Credit Corporation v. CIT

Shri Sachin Kapoor, New Delhi vs. ITO, New Delhi

ITA 4577/DEL/2016[2013-14]Status: DisposedITAT Delhi02 Feb 2017AY 2013-14

Bench: Shri H.S. Sidhu

For Appellant: Dr. Rakesh Gupta, CA & ShFor Respondent: Sh. S.K. Jain, Sr. DR

Section 143(1)Section 143(2)Section 143(3)Section 234ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “SMC”, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER I.T.A. No. 4577/DEL/2016 A.Y. : 2013-14 SACHIN KAPOOR, ITO, WARD 32(5), NEW DELHI C/O RRA TAXINDIA, VS. D-28, SOUTH EXTENSION, PART-I, NEW DELHI (PAN: AJUPK5509P) (APPELLANT) (RESPONDENT) Assessee by : Dr. Rakesh Gupta, CA & Sh. Yashu Goel, CA Department by : Sh. S.K. Jain, Sr. DR ORDER Assessee has filed this Appeal against the impugned Order dated 16.3.2016 passed by the Ld. CIT(A)-11, New Delhi relevant to assessment year 2013-14 on the following grounds:- “1. That having regard to the facts and ci…

Kailash Chander, Hisar vs. Income Tax Officer, Hisar

ITA 817/DEL/2015[2010-11]Status: DisposedITAT Delhi02 Aug 2016AY 2010-11

Bench: Shri H.S. Sidhu

For Appellant: Sh. Gautam Jain, CAFor Respondent: None

Section 143(3)Section 68

…d to establish the lack of creditworthiness and mere non- compliance of summons issued by the Assessing Officer under section 131, by the alleged creditors will not be sufficient to draw an adverse inference against the assessee .. " [Emphasis Supplied] c) 149 TTJ 401™ (Luck) Dwarikadhish Sugar Industries vs. ITO 12 "held that onus of the assessee (in whose books of account credit appears) stands fully discharged if the identity of the creditor is established and actual receipt of money from such creditor is proved. In case, the AO is dissatisfied about the source of cash deposited in the bank accounts of th…

Shri Banwari Lal, Haryana vs. ITO, Fatehabad

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

ITA 1542/DEL/2012[2008-09]Status: DisposedITAT Delhi15 Jan 2016AY 2008-09

Bench: Shri J.S. Reddy & Shri A.T. Varkeyita No.1542/Del./2012 Assessment Year : 2008-09 Shri Banwari Lal, Vs. Ito, Ward 2, S/O Shri Bishan Dass, Fatehabad. 31, Anaj Mandi, Bhuna Distt. Fatehabad.

For Appellant: S/Shri Gautam Jain & Peeyush Kamal, AdvocatesFor Respondent: Shri K.K. Jaiswal, Senior DR

Section 68

…ITR 254 (Gau) (vi) DCIT vs. Rohini Builders 256 ITR 360 (Guj) (vii) CIT vs Metachem Industries 245 ITR 160 (MP) (viii) CIT vs. Ram Narain Goel 224 ITR 180 (P&H) (ix) Sarogi Credit Corporation vs CIT 103 ITR 344 (Pat.) (x) Dwarikadhish Sugar Industries vs. ITO 149 TTJ 401 (TM) In view of the above submissions, the ld. AR pleaded that the order of the ld. CIT (A) be set aside and the ground taken in the appeal be allowed. 8. The learned DR relied upon the findings of the authorities below and submitted that the facts on record established that the burden as laid down by the appellant has not discharged. It was s…