Vilas Vrajlal Parekh(HUF) v. ITO, Ward-1 (3)

129 Taxmann.com 68High Court2021#6515 most cited

What is Vilas Vrajlal Parekh(HUF) v. ITO, Ward-1 (3) authority for?

Notice under Section 148 for reassessment proceedings is valid when there is no infirmity in the action of the Assessing Officer, as supported by decisions on similar facts.

17

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2023 to 2026.

Also referred to as

Vilas Vrajlal Parekh HUF v. ITO · section 147 · section 148 · reassessment proceedings · validity of notice · Assessing Officer · similar set of facts

Sections most often in play

Section 147Section 148Section 139(1)Section 143(3)Section 68Section 115BBESection 133ASection 139(4)
Read the full judgment

Issues it is cited on

section 256on money receiptfull and true disclosuresection 3(1)mere change of opinionsection 199section 129section 158bcshell companypenny stocksource of sourceborrowed satisfaction

Judgments citing Vilas Vrajlal Parekh(HUF) v. ITO, Ward-1 (3)

Deputy Commissioner of Income Tax (Central Circle)-1(4), Ahmedabad vs. Hindva Builders, Ahmedabad

In the result, all the four appeals of the Revenue are hereby dismissed

ITA 1563/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad01 Jan 2026AY 2017-18

Bench: Shri Sanjay Garg & Shri Narendra Prasad Sinha

For Appellant: Shri Tushar Hemani, Sr. Advocate &For Respondent: Sl.Nos.1 & 2 - Shri R.P. Rastogi, CIT-DR
Section 147Section 148Section 148ASection 149Section 250Section 3(1)

…आयकर अपीलीय अिधकरण, अहमदाबाद "ायपीठ “बी“, अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, AHMEDABAD "ी संजय गग", "ाियक सद" एवं "ी नरे !साद िस"ा, लेखा सद" के सम%। ] ] Before Shri Sanjay Garg, Judicial Member And Shri Narendra Prasad Sinha, Accountant Member आयकर अपील सं/ िनधा"रण वष"/ Sl. Appeal(s) by : ITA No(s) Assess- No(s) अपीलाथ" / ""थ" / ment Appellant बनाम/vs. Respondent Year(s) ITA Nos. 1. 2015-16 DCIT Hindva Builders 1450/Ahd/2024 Central Circle- Survey No.495/3 1(4) Hindva Builders, Ahmedabad- Gangotri Bungalows- 380 009 To SP Ring Road Nikol Ahmedabad – 382 330 PAN: AAFFH 5284 A (Assessee)…

Deputy Commissioner of Income Tax, Central Circle-1(4), Ahmedabad vs. Hindva Builders, Ahmedabad

In the result, all the four appeals of the Revenue are hereby dismissed

ITA 1562/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad01 Jan 2026AY 2017-18

Bench: Shri Sanjay Garg & Shri Narendra Prasad Sinha

For Appellant: Shri Tushar Hemani, Sr. Advocate &For Respondent: Sl.Nos.1 & 2 - Shri R.P. Rastogi, CIT-DR
Section 147Section 148Section 148ASection 149Section 250Section 3(1)

…आयकर अपीलीय अिधकरण, अहमदाबाद "ायपीठ “बी“, अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, AHMEDABAD "ी संजय गग", "ाियक सद" एवं "ी नरे !साद िस"ा, लेखा सद" के सम%। ] ] Before Shri Sanjay Garg, Judicial Member And Shri Narendra Prasad Sinha, Accountant Member आयकर अपील सं/ िनधा"रण वष"/ Sl. Appeal(s) by : ITA No(s) Assess- No(s) अपीलाथ" / ""थ" / ment Appellant बनाम/vs. Respondent Year(s) ITA Nos. 1. 2015-16 DCIT Hindva Builders 1450/Ahd/2024 Central Circle- Survey No.495/3 1(4) Hindva Builders, Ahmedabad- Gangotri Bungalows- 380 009 To SP Ring Road Nikol Ahmedabad – 382 330 PAN: AAFFH 5284 A (Assessee)…

DCIT, Central Circle-1(4), Ahmedabad vs. Hindva Builders, Ahmedabad

In the result, all the four appeals of the Revenue are hereby dismissed

ITA 1451/AHD/2024[2016-17]Status: DisposedITAT Ahmedabad01 Jan 2026AY 2016-17

Bench: Shri Sanjay Garg & Shri Narendra Prasad Sinha

For Appellant: Shri Tushar Hemani, Sr. Advocate &For Respondent: Sl.Nos.1 & 2 - Shri R.P. Rastogi, CIT-DR
Section 147Section 148Section 148ASection 149Section 250Section 3(1)

…आयकर अपीलीय अिधकरण, अहमदाबाद "ायपीठ “बी“, अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, AHMEDABAD "ी संजय गग", "ाियक सद" एवं "ी नरे !साद िस"ा, लेखा सद" के सम%। ] ] Before Shri Sanjay Garg, Judicial Member And Shri Narendra Prasad Sinha, Accountant Member आयकर अपील सं/ िनधा"रण वष"/ Sl. Appeal(s) by : ITA No(s) Assess- No(s) अपीलाथ" / ""थ" / ment Appellant बनाम/vs. Respondent Year(s) ITA Nos. 1. 2015-16 DCIT Hindva Builders 1450/Ahd/2024 Central Circle- Survey No.495/3 1(4) Hindva Builders, Ahmedabad- Gangotri Bungalows- 380 009 To SP Ring Road Nikol Ahmedabad – 382 330 PAN: AAFFH 5284 A (Assessee)…

DCIT, Central Circle-1(4), Ahmedabad vs. Hindva Builders, Ahmedabad

In the result, all the four appeals of the Revenue are hereby dismissed

ITA 1450/AHD/2024[2015-16]Status: DisposedITAT Ahmedabad01 Jan 2026AY 2015-16

Bench: Shri Sanjay Garg & Shri Narendra Prasad Sinha

For Appellant: Shri Tushar Hemani, Sr. Advocate &For Respondent: Sl.Nos.1 & 2 - Shri R.P. Rastogi, CIT-DR
Section 147Section 148Section 148ASection 149Section 250Section 3(1)

…आयकर अपीलीय अिधकरण, अहमदाबाद "ायपीठ “बी“, अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, AHMEDABAD "ी संजय गग", "ाियक सद" एवं "ी नरे !साद िस"ा, लेखा सद" के सम%। ] ] Before Shri Sanjay Garg, Judicial Member And Shri Narendra Prasad Sinha, Accountant Member आयकर अपील सं/ िनधा"रण वष"/ Sl. Appeal(s) by : ITA No(s) Assess- No(s) अपीलाथ" / ""थ" / ment Appellant बनाम/vs. Respondent Year(s) ITA Nos. 1. 2015-16 DCIT Hindva Builders 1450/Ahd/2024 Central Circle- Survey No.495/3 1(4) Hindva Builders, Ahmedabad- Gangotri Bungalows- 380 009 To SP Ring Road Nikol Ahmedabad – 382 330 PAN: AAFFH 5284 A (Assessee)…

Kailash Chand, Jaipur vs. ITO Ward, Behror

In the result, the appeal of the assessee is allowed

ITA 565/JPR/2024[2012-13]Status: DisposedITAT Jaipur10 Mar 2025AY 2012-13

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Judicial Member)

For Appellant: Sh. Mahendra Gargieya, Adv. &For Respondent: Sh. Dinesh Badgujar, Addl. CIT
Section 142(1)Section 144Section 144BSection 147Section 148Section 234A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA No. 565/JP/2024 fu/kZkj.k o"kZ@Assessment Year : 2012-13 cuke Kailash Chand ITO, Vs. Village Patharedi, Tehsil- Ward-Behror Kotputli, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AHDPC7760R vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. Mahendra Gargieya, Adv. & Sh. Devang Gargieya, Adv. jktLo dh vksj…

Tijaria Polypipes Limited, Jaipur vs. DCIT Cirlce 4, Jaipur

ITA 616/JPR/2024[2013-14]Status: DisposedITAT Jaipur30 Jan 2025AY 2013-14
For Appellant: Shri Tarun Mittal, CAFor Respondent: Shri Anoop Singh, Addl.CIT-DR
Section 143(3)Section 147Section 148Section 68

…आयकरअपीलीय अधिकरण, जयपुरन्यायपीठ, जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR श्रीराठौड़ कमलेशजयन्तभाई, लेखा सदस्य एव श्रीनरेन्द्रकुमार, न्यायिकसदस्य के समक्ष BEFORE: SHRI RATHOD KAMLESH JAYANTBHAI, AM & SHRI NARINDER KUMAR, JM आयकरअपीलसं. / ITA No. 616/JPR/2024 निर्धारणवर्ष / AssessmentYear : 2013-14 TijariaPolypipes Ltd. SP-1-2316, Ramchandrapura, RIICO Vs. The DCIT Industrial Area, Sitapura, Jaipur- 302 022 Circle-4 Jaipur स्थायीलेखा सं. / जीआईआर सं./PAN/GIR No.: AACCT 4796 M अपीलार्थी / Appellant प्रत्यर्थी / Respondent निर्धारिती की ओरसे / Assesseeby : Shri Tarun Mittal, CA राजस्व क…

Aarav Financial Services Pvt. Ltd., Ahmedabad vs. The Dy. CIT, Cent. Circle-1(1), Ahmedabad

In the result, all the four appeals of respective assessees are partly allowed

ITA 13/AHD/2024[2012-13]Status: DisposedITAT Ahmedabad22 Oct 2024AY 2012-13

Bench: Ms. Suchitra Kamble (Judicial Member), Shri Makarand V. Mahadeokar (Accountant Member)

For Appellant: Shri Deepak R. Shah, A.RFor Respondent: Shri Prateek Sharma, Sr. D.R
Section 145Section 147Section 148

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Ms. Suchitra Kamble, Judicial Member And Shri Makarand V. Mahadeokar , Accountant Member Assessment Year 2011-12 Shri Sagar Jhaveri, Dy. CIT, 21, Tapovan Society, Central Circle-1(1) Nehrunagar, Manekbaug, Vs Ahmedabad Ambawadi, Ahmedabad (Respondent) PAN: AEYPJ3222M (Appellant) ITA Nos. 11 & 12/Ahd/2024 Assessment Year 2011-12 & 2012-13 Shri Vicky Rajeshbhai Dy. CIT, Jhaveri, Central Circle-1(1) 21, Tapovan Society, Vs Ahmedabad Nehrunagar, Manekbaug, (Respondent) Ambawadi, Ahmedabad PAN: ADVPJ4127F (Appellant) Assessment Year 2012-13 I.T.A N…

Vicky Rajesh Jhaveri, Ahmedabad vs. The Dy.CIT, Cent. Circle-1(1), Ahmedabad

In the result, all the four appeals of respective assessees are partly allowed

ITA 12/AHD/2024[2012-13]Status: DisposedITAT Ahmedabad22 Oct 2024AY 2012-13

Bench: Ms. Suchitra Kamble (Judicial Member), Shri Makarand V. Mahadeokar (Accountant Member)

For Appellant: Shri Deepak R. Shah, A.RFor Respondent: Shri Prateek Sharma, Sr. D.R
Section 145Section 147Section 148

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Ms. Suchitra Kamble, Judicial Member And Shri Makarand V. Mahadeokar , Accountant Member Assessment Year 2011-12 Shri Sagar Jhaveri, Dy. CIT, 21, Tapovan Society, Central Circle-1(1) Nehrunagar, Manekbaug, Vs Ahmedabad Ambawadi, Ahmedabad (Respondent) PAN: AEYPJ3222M (Appellant) ITA Nos. 11 & 12/Ahd/2024 Assessment Year 2011-12 & 2012-13 Shri Vicky Rajeshbhai Dy. CIT, Jhaveri, Central Circle-1(1) 21, Tapovan Society, Vs Ahmedabad Nehrunagar, Manekbaug, (Respondent) Ambawadi, Ahmedabad PAN: ADVPJ4127F (Appellant) Assessment Year 2012-13 I.T.A N…

Vicky Rajesh Jhaveri, Ahmedabad vs. The Dy. CIT, Cent. Circle-1(1), Ahmedabad

In the result, all the four appeals of respective assessees are partly allowed

ITA 11/AHD/2024[2011-12]Status: DisposedITAT Ahmedabad22 Oct 2024AY 2011-12

Bench: Ms. Suchitra Kamble (Judicial Member), Shri Makarand V. Mahadeokar (Accountant Member)

For Appellant: Shri Deepak R. Shah, A.RFor Respondent: Shri Prateek Sharma, Sr. D.R
Section 145Section 147Section 148

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Ms. Suchitra Kamble, Judicial Member And Shri Makarand V. Mahadeokar , Accountant Member Assessment Year 2011-12 Shri Sagar Jhaveri, Dy. CIT, 21, Tapovan Society, Central Circle-1(1) Nehrunagar, Manekbaug, Vs Ahmedabad Ambawadi, Ahmedabad (Respondent) PAN: AEYPJ3222M (Appellant) ITA Nos. 11 & 12/Ahd/2024 Assessment Year 2011-12 & 2012-13 Shri Vicky Rajeshbhai Dy. CIT, Jhaveri, Central Circle-1(1) 21, Tapovan Society, Vs Ahmedabad Nehrunagar, Manekbaug, (Respondent) Ambawadi, Ahmedabad PAN: ADVPJ4127F (Appellant) Assessment Year 2012-13 I.T.A N…

Sagar Rajesh Jhaveri, Ahmedabad vs. The Dy.CIT, Cent. Circle-1(1), Ahmedabad

In the result, all the four appeals of respective assessees are partly allowed

ITA 10/AHD/2024[2011-12]Status: DisposedITAT Ahmedabad22 Oct 2024AY 2011-12

Bench: Ms. Suchitra Kamble (Judicial Member), Shri Makarand V. Mahadeokar (Accountant Member)

For Appellant: Shri Deepak R. Shah, A.RFor Respondent: Shri Prateek Sharma, Sr. D.R
Section 145Section 147Section 148

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Ms. Suchitra Kamble, Judicial Member And Shri Makarand V. Mahadeokar , Accountant Member Assessment Year 2011-12 Shri Sagar Jhaveri, Dy. CIT, 21, Tapovan Society, Central Circle-1(1) Nehrunagar, Manekbaug, Vs Ahmedabad Ambawadi, Ahmedabad (Respondent) PAN: AEYPJ3222M (Appellant) ITA Nos. 11 & 12/Ahd/2024 Assessment Year 2011-12 & 2012-13 Shri Vicky Rajeshbhai Dy. CIT, Jhaveri, Central Circle-1(1) 21, Tapovan Society, Vs Ahmedabad Nehrunagar, Manekbaug, (Respondent) Ambawadi, Ahmedabad PAN: ADVPJ4127F (Appellant) Assessment Year 2012-13 I.T.A N…

Goyal Vegoils Limited, Kasar, Kota vs. DCIT, Circle -2, Kota

In the result ground no. 2 & 3 raised by the assessee

ITA 243/JPR/2024[2012-13]Status: DisposedITAT Jaipur27 Aug 2024AY 2012-13

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Sh. Rajendra Sisodia, CAFor Respondent: Sh. Anoop Singh, Addl. CIT
Section 143(3)Section 147Section 148Section 250

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA No. 243/JP/2024 fu/kZkj.k o"kZ@Assessment Years : 2012-13 cuke Goyal Vegoils Limited DCIT, Vs. C/o Goyal Vegoils Villahe Kasar, Circle-02, Kota NH-12, Tehsil Ladpura, Kota LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AACCG 2595 F vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. Rajendra Sisodia, CA jktLo dh vksj…

Ashika Stock Broking Limited, Kolkata vs. DCIT, CC-2(1), Kolkata

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

ITA 401/KOL/2022[2015-2016]Status: DisposedITAT Kolkata31 Aug 2023AY 2015-2016

Bench: Shri Sanjay Garg & Shri Rajesh Kumar]

Section 131Section 133ASection 143(1)Section 143(3)Section 147Section 148

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘ए’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA "ी संजय गग" "या"यक सद"यएवं "ी राजेश कुमार, लेखा सद"य के सम" [Before Shri Sanjay Garg, Judicial Member & Shri Rajesh Kumar, Accountant Member] I.T.A. Nos. 390, 399, 400 & 401/Kol/2022 Assessment Years : 2011-12 to 2013-14& 2015-16 Ashika Stocking Broking Ltd. Vs. DCIT, Central Circle-2(1), Kolkata (PAN: AACCA 7156 Q) Appellant / (अपीलाथ") Respondent / (!"यथ") 18.05.2023 Date of Hearing / सुनवाई क% "त'थ Date of Pronouncement/ 31.08.2023 आदेश उ*घोषणा क% "त'थ For the Appellant/ Shri Somnath Ghosh, Advocate "नधा"0र…

Ashika Stock Broking Limited, Kolkata vs. D.C.I.T., CC-2(1), Kolkata

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

ITA 400/KOL/2022[2013-2014]Status: DisposedITAT Kolkata31 Aug 2023AY 2013-2014

Bench: Shri Sanjay Garg & Shri Rajesh Kumar]

Section 131Section 133ASection 143(1)Section 143(3)Section 147Section 148

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘ए’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA "ी संजय गग" "या"यक सद"यएवं "ी राजेश कुमार, लेखा सद"य के सम" [Before Shri Sanjay Garg, Judicial Member & Shri Rajesh Kumar, Accountant Member] I.T.A. Nos. 390, 399, 400 & 401/Kol/2022 Assessment Years : 2011-12 to 2013-14& 2015-16 Ashika Stocking Broking Ltd. Vs. DCIT, Central Circle-2(1), Kolkata (PAN: AACCA 7156 Q) Appellant / (अपीलाथ") Respondent / (!"यथ") 18.05.2023 Date of Hearing / सुनवाई क% "त'थ Date of Pronouncement/ 31.08.2023 आदेश उ*घोषणा क% "त'थ For the Appellant/ Shri Somnath Ghosh, Advocate "नधा"0र…

Ashika Stock Broking Limited, Kolkata vs. D.C.I.T., Central Circle - 2(1), Kolkata

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

ITA 399/KOL/2022[2012-2013]Status: DisposedITAT Kolkata31 Aug 2023AY 2012-2013

Bench: Shri Sanjay Garg & Shri Rajesh Kumar]

Section 131Section 133ASection 143(1)Section 143(3)Section 147Section 148

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘ए’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA "ी संजय गग" "या"यक सद"यएवं "ी राजेश कुमार, लेखा सद"य के सम" [Before Shri Sanjay Garg, Judicial Member & Shri Rajesh Kumar, Accountant Member] I.T.A. Nos. 390, 399, 400 & 401/Kol/2022 Assessment Years : 2011-12 to 2013-14& 2015-16 Ashika Stocking Broking Ltd. Vs. DCIT, Central Circle-2(1), Kolkata (PAN: AACCA 7156 Q) Appellant / (अपीलाथ") Respondent / (!"यथ") 18.05.2023 Date of Hearing / सुनवाई क% "त'थ Date of Pronouncement/ 31.08.2023 आदेश उ*घोषणा क% "त'थ For the Appellant/ Shri Somnath Ghosh, Advocate "नधा"0र…

Ashika Stock Broking Limited, Kolkata vs. DCIT, CC-2(1), Kolkata

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

ITA 390/KOL/2022[2011-2012]Status: DisposedITAT Kolkata31 Aug 2023AY 2011-2012

Bench: Shri Sanjay Garg & Shri Rajesh Kumar]

Section 131Section 133ASection 143(1)Section 143(3)Section 147Section 148

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘ए’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA "ी संजय गग" "या"यक सद"यएवं "ी राजेश कुमार, लेखा सद"य के सम" [Before Shri Sanjay Garg, Judicial Member & Shri Rajesh Kumar, Accountant Member] I.T.A. Nos. 390, 399, 400 & 401/Kol/2022 Assessment Years : 2011-12 to 2013-14& 2015-16 Ashika Stocking Broking Ltd. Vs. DCIT, Central Circle-2(1), Kolkata (PAN: AACCA 7156 Q) Appellant / (अपीलाथ") Respondent / (!"यथ") 18.05.2023 Date of Hearing / सुनवाई क% "त'थ Date of Pronouncement/ 31.08.2023 आदेश उ*घोषणा क% "त'थ For the Appellant/ Shri Somnath Ghosh, Advocate "नधा"0र…

JCIT, New Delhi vs. M/S. Daawat Foods Ltd., New Delhi

In the result, the appeal of the assessee is partly allowed as indicated above and the appeal of the Revenue is dismissed

ITA 2387/DEL/2017[2010-11]Status: DisposedITAT Delhi04 May 2023AY 2010-11

Bench: Shri G. S. Pannua N D Shri Challa Nagendra Prasad

For Appellant: Ms. Deepashree Rao, C.A
Section 10Section 14A

…Cross I.T.A. Nos. 1758 & 2387/Del/2017 IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH “I” NEW DELHI ] BEFORE SHRI G. S. PANNU, PRESIDENT A N D SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER आ.अ.सं/.I.T.A No. 1758/Del/2017 िनधा"रणवष"/Assessment Year: 2010-11 M/s. Daawat Foods Ltd., ACIT, बनाम MVL-1 Park, Central Circle :19, Vs. Sector : 15, Gurgaon, New Delhi. Haryana – 122 002. PAN : AACCD3698N A N D आ.अ.सं./ I.T.A No.2387/Del/2017 िनधा"रणवष"/Assessment Year: 2010-11 ACIT, M/s. Daawat Foods बनाम Central Circle : 19, Ltd., Vs. New Delhi. MVL-1 Park, Sector : 15, Gurgaon, Haryana – 122 002. PAN : AACCD3698N…

Dawat Foods Ltd., Gurgaon vs. ACIT, New Delhi

In the result, the appeal of the assessee is partly allowed as indicated above and the appeal of the Revenue is dismissed

ITA 1758/DEL/2017[2010-11]Status: DisposedITAT Delhi04 May 2023AY 2010-11

Bench: Shri G. S. Pannua N D Shri Challa Nagendra Prasad

For Appellant: Ms. Deepashree Rao, C.A
Section 10Section 14A

…Cross I.T.A. Nos. 1758 & 2387/Del/2017 IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH “I” NEW DELHI ] BEFORE SHRI G. S. PANNU, PRESIDENT A N D SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER आ.अ.सं/.I.T.A No. 1758/Del/2017 िनधा"रणवष"/Assessment Year: 2010-11 M/s. Daawat Foods Ltd., ACIT, बनाम MVL-1 Park, Central Circle :19, Vs. Sector : 15, Gurgaon, New Delhi. Haryana – 122 002. PAN : AACCD3698N A N D आ.अ.सं./ I.T.A No.2387/Del/2017 िनधा"रणवष"/Assessment Year: 2010-11 ACIT, M/s. Daawat Foods बनाम Central Circle : 19, Ltd., Vs. New Delhi. MVL-1 Park, Sector : 15, Gurgaon, Haryana – 122 002. PAN : AACCD3698N…

Vilas Vrajlal Parekh(HUF) v. ITO, Ward-1 (3) (129 Taxmann.com 68) — Cited in 17 Judgments | BharatTax