VMT Spinning Co. Ltd. v. CIT & Annr

360 ITR 682High Court2014#997 most cited

What is VMT Spinning Co. Ltd. v. CIT & Annr authority for?

The Tribunal should not be prevented from considering questions of law arising in assessment proceedings, particularly when those questions are purely legal and jurisdictional.

108

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2014 to 2025.

Also referred to as

VMT Spinning Co. Ltd. v. CIT · assessment proceedings · questions of law · Tribunal jurisdiction · National Thermal Power Co. Ltd. v. CIT

Sections most often in play

Section 143(3)Section 142(1)Section 153ASection 132Section 143(2)Section 234BSection 132(4)Section 133A

Issues it is cited on

section 5(8)section 32(1)(i)closely held companycost plus methodaccumulated profitssection 43arelated party transactioninitial assessment yearsection 80hdeduction under section 80iaenhanced compensationsection 80a(5)

Judgments citing VMT Spinning Co. Ltd. v. CIT & Annr

Saurav Malik, Dehradun vs. Income Tax Officer, Dehradun

In the result, appeal of the assessee is allowed

ITA 49/DDN/2025[2017-18]Status: DisposedITAT Dehradun24 Dec 2025AY 2017-18

Bench: Shri Yogesh Kumar U.S. & Shri Manish Agarwal[Through Virtual Mode] [Assessment Year : 2017-18] Saurav Malik Vs Ito 100/2, Bell Road Clement Town 15A, Subhash Road, Near Hilton School, Dehradun Uttarakhand Uttarakhand-248002 Pan-Bdypm6527J Appellant Respondent Assessee By Shri Rajiv Sahini, Ca Revenue By Shri A.S. Rana, Sr. Dr Date Of Hearing 09.10.2025 Date Of Pronouncement 24.12.2025

Section 127Section 142(1)Section 143(2)Section 143(3)Section 250Section 69A

…ITA No.49/DDN/2025 IN THE INCOME TAX APPELLATE TRIBUNAL DEHRADUN “SMC” BENCH: DEHRADUN BEFORE SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER [THROUGH VIRTUAL MODE] [Assessment Year : 2017-18] Saurav Malik vs ITO 100/2, Bell Road Clement Town 15A, Subhash Road, Near Hilton School, Dehradun Uttarakhand Uttarakhand-248002 PAN-BDYPM6527J APPELLANT RESPONDENT Assessee by Shri Rajiv Sahini, CA Revenue by Shri A.S. Rana, Sr. DR Date of Hearing 09.10.2025 Date of Pronouncement 24.12.2025 ORDER PER MANISH AGARWAL, AM : The present appeal is filed by the assessee against the order date…

Srf Limited, New Delhi vs. DCIT, Circle- 1, Ltu, New Delhi

In the result, the appeal being ITA No

ITA 4539/DEL/2017[2013-14]Status: DisposedITAT Delhi12 Dec 2025AY 2013-14

Bench: Shris.Rifaur Rahman & Shri Sudhir Pareek

For Appellant: Shri Pradeep Dinodia, CAFor Respondent: Shri S.K. Jadhav, CIT DR
Section 10ASection 143(3)Section 144C(5)Section 14ASection 92BSection 92C

…IT [1986] 27 Taxman 295 (SC); International Tractors Ltd. v. DCIT [2021] 127 taxmann.com 822 (Delhi); Oracle (OFSS) BPO Services Ltd. [TS- 27-HC-2019(DEL)]; E-Funds International India Pvt. Ltd. [TS-587-HC-2015(DEL)]; CIT v. Sam Global Securities Ltd. [(2014) 360 ITR 682 (Delhi)]; MIT Mohan Singh Kahlon [2013] 39 taxmann.com 145 (Chandigarh – Trib.); Mrs.Meena S. Banerji v. ITO [2007] 14 SOT 569 (Mumbai – Trib.]; and Shree Bhavani Power Projects (P.) Ltd. v. ITO [2024] 165 taxmann.com 733 (Delhi). The learned Departmental Representative, on the other hand, relied upon the findings of the lower authorities and sup…

Srf Ltd., New Delhi vs. ACIT, New Delhi

In the result, the appeal being ITA No

ITA 80/DEL/2016[2011-12]Status: DisposedITAT Delhi12 Dec 2025AY 2011-12

Bench: Shris.Rifaur Rahman & Shri Sudhir Pareek

For Appellant: Shri Pradeep Dinodia, CAFor Respondent: Shri S.K. Jadhav, CIT DR
Section 10ASection 143(3)Section 144C(5)Section 14ASection 92BSection 92C

…IT [1986] 27 Taxman 295 (SC); International Tractors Ltd. v. DCIT [2021] 127 taxmann.com 822 (Delhi); Oracle (OFSS) BPO Services Ltd. [TS- 27-HC-2019(DEL)]; E-Funds International India Pvt. Ltd. [TS-587-HC-2015(DEL)]; CIT v. Sam Global Securities Ltd. [(2014) 360 ITR 682 (Delhi)]; MIT Mohan Singh Kahlon [2013] 39 taxmann.com 145 (Chandigarh – Trib.); Mrs.Meena S. Banerji v. ITO [2007] 14 SOT 569 (Mumbai – Trib.]; and Shree Bhavani Power Projects (P.) Ltd. v. ITO [2024] 165 taxmann.com 733 (Delhi). The learned Departmental Representative, on the other hand, relied upon the findings of the lower authorities and sup…

Sh. Prabhati Lal, Jaipur vs. ITO, Ward-4(5), Jaipur

ITA 1021/JPR/2025[2011-12]Status: DisposedITAT Jaipur22 Aug 2025AY 2011-12

Bench: SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)

For Appellant: Shri P.C. Parwal, C.AFor Respondent: Shri Gautam Singh Choudhary, JCIT-DR
Section 54

…wherein after referring to the decisions of the Supreme Court in case of Goetze India it is held that claim of assessee can be accepted by appellate authority even if claim is not made in the return or revised return. CIT Vs. Sam Global Securities Ltd. (2014) 360 ITR 682 (Del.) (HC) Claim not made in the return could not be rejected by CIT(A) on the ground that the assessee had not filed a revised return within the time allowed under sec. 139(5) but had only filed a revised computation. Tribunal also has power to allow a claim which is not made in the return. CIT Vs. Ramco International 332 ITR 306 (P&H) Assessee…

Bsc C&C Jv, New Delhi vs. ACIT Circle-62(1), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 4546/DEL/2019[2013-14]Status: DisposedITAT Delhi20 Aug 2025AY 2013-14

Bench: Shri C. N. Prasad & Shri M. Balaganeshm/S. Bsc C&C Joint Venture, Vs. Acit, 74, Hemkunt Colony, Circle-62(1), New Delhi-110048 New Delhi (Appellant) (Respondent) Pan: Aadfb8115G Assessee By : Shri Rohit Jain, Adv Shri Deepesh Jain, Adv Revenue By: Shri Jitender Singh, Cit Dr Date Of Hearing 05/06/2025 Date Of Pronouncement 20/08/2025

For Appellant: Shri Rohit Jain, AdvFor Respondent: Shri Jitender Singh, CIT DR
Section 143(3)Section 80Section 80I

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A”: NEW DELHI BEFORE SHRI C. N. PRASAD, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER M/s. BSC C&C Joint Venture, Vs. ACIT, 74, Hemkunt Colony, Circle-62(1), New Delhi-110048 New Delhi (Appellant) (Respondent) PAN: AADFB8115G Assessee by : Shri Rohit Jain, Adv Shri Deepesh Jain, Adv Revenue by: Shri Jitender Singh, CIT DR Date of Hearing 05/06/2025 Date of pronouncement 20/08/2025 O R D E R PER M. BALAGANESH, A. M.: 1. The appeal in ITA No.4546/Del/2019 for AY 2013-14, arises out of the order of the Commissioner of Income Tax (Appeals)-27, New Delhi [herei…

Dcm Shriram Limited, Delhi vs. Assessment Unit, Delhi

ITA 4328/DEL/2024[2020-21]Status: DisposedITAT Delhi30 Jun 2025AY 2020-21

Bench: Shri Challa Nagendra Prasad & Shri Manish Agarwal

Section 115JSection 143(3)Section 250Section 80GSection 80ISection 92C

…ibunal can pass an order to that effect." 43. Ld.AR also relied upon various judicial pronouncements for admission of additional claim of deduction which include the judgement of Hon’ble Delhi High Court in the case of CIT vs Sam Global Securities Ltd. [2014] 360 ITR 682 (Del.) and in the case of CIT vs Jai Parabolic Springs Ltd. 306 ITR 42 (Del.). Ld. AR thus submits that additional claim of deduction u/s 80IA of the Act account of transfer of steam has taken though additional grounds ITA Nos.927 & 2587/Del/2022, 704/Del/2021, 4328 & 1495/Del/2024 Page | 42 of appeal be admitted and additional evidences filed i…

DCIT, New Delhi vs. Dcm Shriram Ltd, New Delhi

ITA 927/DEL/2022[2015-16]Status: DisposedITAT Delhi30 Jun 2025AY 2015-16

Bench: Shri Challa Nagendra Prasad & Shri Manish Agarwal

Section 115JSection 143(3)Section 250Section 80GSection 80ISection 92C

…bunal can pass an order to that effect." 43. Ld.AR also relied upon various judicial pronouncements for admission of additional claim of deduction which include the judgement of Hon’ble Delhi High Court in the case of CIT vs Sam Global Securities Ltd. [2014] 360 ITR 682 (Del.) and in the case of CIT vs Jai Parabolic Springs Ltd. 306 ITR 42 (Del.). Ld. AR thus submits that additional claim of deduction u/s 80IA of the Act account of transfer of steam has taken though additional grounds Page | 42 ITA Nos.927 & 2587/Del/2022, 704/Del/2021, 4328 & 1495/Del/2024 of appeal be admitted and additional evidences filed…

Dcm Shriram Ltd, New Delhi vs. ACIT, Circle-7(1), New Delhi

ITA 2587/DEL/2022[2018-19]Status: DisposedITAT Delhi30 Jun 2025AY 2018-19

Bench: Shri Challa Nagendra Prasad & Shri Manish Agarwal

Section 115JSection 143(3)Section 250Section 80GSection 80ISection 92C

…ibunal can pass an order to that effect." 43. Ld.AR also relied upon various judicial pronouncements for admission of additional claim of deduction which include the judgement of Hon’ble Delhi High Court in the case of CIT vs Sam Global Securities Ltd. [2014] 360 ITR 682 (Del.) and in the case of CIT vs Jai Parabolic Springs Ltd. 306 ITR 42 (Del.). Ld. AR thus submits that additional claim of deduction u/s 80IA of the Act account of transfer of steam has taken though additional grounds ITA Nos.927 & 2587/Del/2022, 704/Del/2021, 4328 & 1495/Del/2024 Page | 42 of appeal be admitted and additional evidences filed in…

Dcm Shriiram Limited, New Delhi vs. Neac, New Delhi

ITA 704/DEL/2021[2016-17]Status: DisposedITAT Delhi30 Jun 2025AY 2016-17

Bench: Shri Challa Nagendra Prasad & Shri Manish Agarwal

Section 115JSection 143(3)Section 250Section 80GSection 80ISection 92C

…bunal can pass an order to that effect.” 43. Ld.AR also relied upon various judicial pronouncements for admission of additional claim of deduction which include the judgement of Hon’ble Delhi High Court in the case of CIT vs Sam Global Securities Ltd. [2014] 360 ITR 682 (Del.) and in the case of CIT vs Jai Parabolic Springs Ltd. 306 ITR 42 (Del.). Ld. AR thus submits that additional claim of deduction u/s 80IA of the Act account of transfer of steam has taken though additional grounds Page | 42 of appeal be admitted and additional evidences filed in support of the additional claim may deserves to be admitted i…

Dera Sacha Sauda, Sirsa vs. PCIT(Central), Gurgaon

ITA 21/CHANDI/2024[NA]Status: DisposedITAT Chandigarh24 Apr 2025

Bench: Shri Rajpal Yadav & Shri Manoj Kumar Aggarwalआयकर अपील सं./ Ita No. 21/Chd/2024 (Under Section 12Aa) M/S Dera Sacha Sauda, Shah Satnam Ji Dham, Shah Satnam Ji Marg, Sirsa. Vs The Pcit (Central), Gurgaon. स्थायी लेखा सं./Pan No: Aaatd8359H अपीलार्थी/Appellant प्रत्यर्थी/Respondent Assessee By : Shri Rakesh Gupta, Advocate & Shri Saksham Aggarwal, C.A. Revenue By : Shri Rohit Sharma, Cit,Dr Date Of Hearing 05.03.2025 Date Of Pronouncement : 25.04.2025 Per Rajpal Yadav, Vp Hybrid Hearing Order The Assessee Is In Appeal Against The Order Of Ld. Pr. Commissioner Of Income Tax, Central, Gurgaon (In Short 'The Pcit') Dated 27.12.2023 Vide Which Registration Granted Under Section 12Aa Of The Act Dated 13.12.2004 Has Been Cancelled W.E.F. 01.04.2016 By Invoking The Provisions Of Section 12Ab(4) Of The Act.

For Appellant: Shri Rakesh Gupta, Advocate andFor Respondent: Shri Rohit Sharma, CIT,DR
Section 11Section 127Section 12ASection 142Section 143(2)Section 143(3)

…आयकर अपीलीय अधिकरण, चण्डीगढ़ न्यायपीठ, चण्डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘A’ CHANDIGARH BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT AND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 21/CHD/2024 (Under Section 12AA) M/s Dera Sacha Sauda, Shah Satnam Ji Dham, Shah Satnam Ji Marg, Sirsa. Vs The PCIT (Central), Gurgaon. स्थायी लेखा सं./PAN NO: AAATD8359H अपीलार्थी/Appellant प्रत्यर्थी/Respondent Assessee by : Shri Rakesh Gupta, Advocate and Shri Saksham Aggarwal, C.A. Revenue by : Shri Rohit Sharma, CIT,DR Date of Hearing 05.03.2025 Date of Pronouncement : 25.04.2025 PER…

Sunil Kumar Nagar, Faridabad vs. ITO, Ward- 2(4), Faridabad

Accordingly, the appeal filed by the assessee being ITA No.2118/Del/2019 is allowed

ITA 247/DEL/2019[2010-11]Status: DisposedITAT Delhi09 Oct 2024AY 2010-11

Bench: Shri S.Rifaur Rahman & Shri Sudhir Pareek

For Appellant: Dr. Rakesh Gupta, AdvocateFor Respondent: Shri Vipul Kashyap, Sr. DR
Section 143Section 143(2)Section 147Section 148Section 151

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’: NEW DELHI BEFORE SHRI S.RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI SUDHIR PAREEK, JUDICIAL MEMBER ITA No. 2118/Del/2019 (Assessment Year 2013-14) Sh. Sunil Kumar Nagar, vs. Income Tax Officer, Ward 2(4), H.No. 561, Sector-31, Faridabad Faridabad. (PAN : ACDPN3930H) (APPELLANT) (RESPONDENT) ASSESSEE BY : Dr. Rakesh Gupta, Advocate Shri Deepesh Garg, Advocate REVENUE BY : Shri Vipul Kashyap, Sr. DR. Date of Hearing : 21.08.2024 Date of Order : 09.10.2024 O R D E R PER S.RIFAUR RAHMAN, AM: 1. These 03 appeals are filed by the assessee against the separate orders…

Sunil Kumar Nagar, Faridabad vs. ITO, Ward- 2(4), Faridabad

Accordingly, the appeal filed by the assessee being ITA No.2118/Del/2019 is allowed

ITA 2118/DEL/2019[2013-14]Status: DisposedITAT Delhi09 Oct 2024AY 2013-14

Bench: Shri S.Rifaur Rahman & Shri Sudhir Pareek

For Appellant: Dr. Rakesh Gupta, AdvocateFor Respondent: Shri Vipul Kashyap, Sr. DR
Section 143Section 143(2)Section 147Section 148Section 151

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’: NEW DELHI BEFORE SHRI S.RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI SUDHIR PAREEK, JUDICIAL MEMBER ITA No. 2118/Del/2019 (Assessment Year 2013-14) Sh. Sunil Kumar Nagar, vs. Income Tax Officer, Ward 2(4), H.No. 561, Sector-31, Faridabad Faridabad. (PAN : ACDPN3930H) (APPELLANT) (RESPONDENT) ASSESSEE BY : Dr. Rakesh Gupta, Advocate Shri Deepesh Garg, Advocate REVENUE BY : Shri Vipul Kashyap, Sr. DR. Date of Hearing : 21.08.2024 Date of Order : 09.10.2024 O R D E R PER S.RIFAUR RAHMAN, AM: 1. These 03 appeals are filed by the assessee against the separate orders…

Gorja Steel Processors, Ghaziabad vs. DCIT, Central Circle, Ghaziabad

The appeals of the assessee are allowed with consequential effects

ITA 2907/DEL/2022[2019-20]Status: DisposedITAT Delhi08 Oct 2024AY 2019-20

Bench: Shri M. Balaganesh & Shri Anubhav Sharmaitas No.2905 To 2907/Del/2022 Assessment Years: 2017-18 To 2019-20

For Appellant: Dr. Rakesh Gupta, Advocate &For Respondent: Shri T. James Singson, CIT-DR
Section 143(3)Section 145(3)Section 153ASection 153D

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : B : NEW DELHI BEFORE SHRI M. BALAGANESH, ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER ITAs No.2905 to 2907/Del/2022 Assessment Years: 2017-18 to 2019-20 Gorja Steel Processors, Vs DCIT, C-182, BS Road, Industrial Area, Central Circle, Ghaziabad, Ghaziabad. Uttar Pradesh – 201 002. PAN: AAKFG3318B (Appellant) (Respondent) Assessee by : Dr. Rakesh Gupta, Advocate & Shri Deepesh Garg, Advocate Revenue by : Shri T. James Singson, CIT-DR Date of Hearing : 29.08.2024 Date of Pronouncement : 08.10.2024 ORDER PER ANUBHAV SHARMA, JM: These appeals…

Gorja Steel Processors, Ghaziabad vs. DCIT, Central Circle, Ghaziabad

The appeals of the assessee are allowed with consequential effects

ITA 2906/DEL/2022[2018-19]Status: DisposedITAT Delhi08 Oct 2024AY 2018-19

Bench: Shri M. Balaganesh & Shri Anubhav Sharmaitas No.2905 To 2907/Del/2022 Assessment Years: 2017-18 To 2019-20

For Appellant: Dr. Rakesh Gupta, Advocate &For Respondent: Shri T. James Singson, CIT-DR
Section 143(3)Section 145(3)Section 153ASection 153D

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : B : NEW DELHI BEFORE SHRI M. BALAGANESH, ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER ITAs No.2905 to 2907/Del/2022 Assessment Years: 2017-18 to 2019-20 Gorja Steel Processors, Vs DCIT, C-182, BS Road, Industrial Area, Central Circle, Ghaziabad, Ghaziabad. Uttar Pradesh – 201 002. PAN: AAKFG3318B (Appellant) (Respondent) Assessee by : Dr. Rakesh Gupta, Advocate & Shri Deepesh Garg, Advocate Revenue by : Shri T. James Singson, CIT-DR Date of Hearing : 29.08.2024 Date of Pronouncement : 08.10.2024 ORDER PER ANUBHAV SHARMA, JM: These appeals…

Gorja Steel Processors, Ghaziabad vs. DCIT, Central Circle, Ghaziabad

The appeals of the assessee are allowed with consequential effects

ITA 2905/DEL/2022[2017-18]Status: DisposedITAT Delhi08 Oct 2024AY 2017-18

Bench: Shri M. Balaganesh & Shri Anubhav Sharmaitas No.2905 To 2907/Del/2022 Assessment Years: 2017-18 To 2019-20

For Appellant: Dr. Rakesh Gupta, Advocate &For Respondent: Shri T. James Singson, CIT-DR
Section 143(3)Section 145(3)Section 153ASection 153D

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : B : NEW DELHI BEFORE SHRI M. BALAGANESH, ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER ITAs No.2905 to 2907/Del/2022 Assessment Years: 2017-18 to 2019-20 Gorja Steel Processors, Vs DCIT, C-182, BS Road, Industrial Area, Central Circle, Ghaziabad, Ghaziabad. Uttar Pradesh – 201 002. PAN: AAKFG3318B (Appellant) (Respondent) Assessee by : Dr. Rakesh Gupta, Advocate & Shri Deepesh Garg, Advocate Revenue by : Shri T. James Singson, CIT-DR Date of Hearing : 29.08.2024 Date of Pronouncement : 08.10.2024 ORDER PER ANUBHAV SHARMA, JM: These appeals…

Mg Fincap (P) Ltd, Saket, New Delhi vs. DCIT, Central Circle-16, Delhi

In the result, the appeal of the assessee is allowed

ITA 38/DEL/2024[2012-13]Status: DisposedITAT Delhi26 Jul 2024AY 2012-13

Bench: Shri G.S. Pannu, Hon’Ble & Sfiri Anubhav Sharma

For Appellant: Dr. Rakesh Gupta, Advocate &For Respondent: Shri Subhra Jyoti Chakraborty, CIT-DR
Section 132Section 153ASection 153CSection 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : E : NEW DELHI BEFORE SHRI G.S. PANNU, HON’BLE VICE PRESIDENT AND SFIRI ANUBHAV SHARMA, JUDICIAL MEMBER ITA No.38/Dsl/'2024 Assessment Year: 2012-13... MG Fincap (P) Ltd., Vs DCIT, E-9, Ground Floor (Front Portion), Central Circle-16, Saket, Delhi. New D elhi-1 1 0 017. PAN: AAACM1148A (Appellant) (Respondent) Assessee by : Dr. Rakesh Gupta, Advocate & Shri Deepesh Garg, Advocate Revenue by : Shri Subhra Jyoti Chakraborty, CIT-DR Date of Flearing : 29.04.2024 Date of Pronouncement 07.2024 ORDER PER ANUBHAV SHARMA. J M: This appeal is preferred by the Assessee…

Sh. Praveen Sawhney, New Delhi vs. DCIT, New Delhi

In the result, the quantum Appeal No

ITA 1653/DEL/2017[2012-13]Status: DisposedITAT Delhi10 Jul 2024AY 2012-13

Bench: Shri G.S. Pannu & Shri Vimal Kumarita Nos. 1545 & 1653/Del/2017 Asstt. Year : 2012-13 Sh. Praveen Sawhney, Vs. Acit, Central Circle-7 C/O M/S Rra Taxindia, New Delhi D-28, South Extension, Part-I, New Delhi – 49 (Pan: Abops1461Q) (Appellant) (Respondent) Appellant By : S/Shri Rakesh Gupta, Adv. & Deepesh Garg, Adv. Respondent By : Ms. Sarita Kumari, Cit-Dr Date Of Hearing 20.06.2024 Date Of Pronouncement 10.07.2024

For Appellant: S/Shri Rakesh Gupta, Adv. & Deepesh Garg, AdvFor Respondent: Ms. Sarita Kumari, CIT-DR
Section 132Section 142(1)Section 143(2)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘G’’ : NEW DELHI) BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND SHRI VIMAL KUMAR, JUDICIAL MEMBER ITA Nos. 1545 & 1653/Del/2017 Asstt. Year : 2012-13 SH. PRAVEEN SAWHNEY, VS. ACIT, CENTRAL CIRCLE-7 C/O M/S RRA TAXINDIA, NEW DELHI D-28, SOUTH EXTENSION, PART-I, NEW DELHI – 49 (PAN: ABOPS1461Q) (Appellant) (Respondent) Appellant by : S/Shri Rakesh Gupta, Adv. & Deepesh Garg, Adv. Respondent by : Ms. Sarita Kumari, CIT-DR Date of Hearing 20.06.2024 Date of Pronouncement 10.07.2024 ORDER PER VIMAL KUMAR, JM The assessee’s appeals are against separate orders dated…

Sh. Praveen Sawhney, New Delhi vs. ACIT, New Delhi

In the result, the quantum Appeal No

ITA 1545/DEL/2017[2012-13]Status: DisposedITAT Delhi10 Jul 2024AY 2012-13

Bench: Shri G.S. Pannu & Shri Vimal Kumarita Nos. 1545 & 1653/Del/2017 Asstt. Year : 2012-13 Sh. Praveen Sawhney, Vs. Acit, Central Circle-7 C/O M/S Rra Taxindia, New Delhi D-28, South Extension, Part-I, New Delhi – 49 (Pan: Abops1461Q) (Appellant) (Respondent) Appellant By : S/Shri Rakesh Gupta, Adv. & Deepesh Garg, Adv. Respondent By : Ms. Sarita Kumari, Cit-Dr Date Of Hearing 20.06.2024 Date Of Pronouncement 10.07.2024

For Appellant: S/Shri Rakesh Gupta, Adv. & Deepesh Garg, AdvFor Respondent: Ms. Sarita Kumari, CIT-DR
Section 132Section 142(1)Section 143(2)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘G’’ : NEW DELHI) BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND SHRI VIMAL KUMAR, JUDICIAL MEMBER ITA Nos. 1545 & 1653/Del/2017 Asstt. Year : 2012-13 SH. PRAVEEN SAWHNEY, VS. ACIT, CENTRAL CIRCLE-7 C/O M/S RRA TAXINDIA, NEW DELHI D-28, SOUTH EXTENSION, PART-I, NEW DELHI – 49 (PAN: ABOPS1461Q) (Appellant) (Respondent) Appellant by : S/Shri Rakesh Gupta, Adv. & Deepesh Garg, Adv. Respondent by : Ms. Sarita Kumari, CIT-DR Date of Hearing 20.06.2024 Date of Pronouncement 10.07.2024 ORDER PER VIMAL KUMAR, JM The assessee’s appeals are against separate orders dated…

Jaipur Jewellery Show, Jaipur vs. ACIT-DCIT Circle (Exemp.), Jaipur

In the result, the appeal of the assesee is allowed for statistical purposes

ITA 164/JPR/2024[2012-13]Status: DisposedITAT Jaipur10 Jun 2024AY 2012-13

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

For Appellant: Shri Rajeev Sogani, CAFor Respondent: Shri Rajesh Kumar Meena, Addl. CIT-DR
Section 11Section 12ASection 143(3)Section 250Section 264

…e available on account of change of circumstances of law but which were even available when the return was filed. 36. The Delhi High Court once again in recent judgment in the case of Commissioner of Income-tax v. Sam Global Securities Ltd. reported in [2014] 360 ITR 682 (Delhi) observed that the Courts have taken a pragmatic view and not a technical one as to what is required to be determined in taxable income. In that sense assessment proceedings are not adversarial in nature. With these observations Court confirmed the view of the Tribunal reversing the decision of 13 JAIPUR JEWELLERY SHOW VS ACIT ,CIRCLE (EX…

Gurnam Arora, Faridabad vs. DCIT, Circle-14(2), New Delhi

In the result, the appeal of the assessee is allowed

ITA 354/DEL/2023[2010-11]Status: DisposedITAT Delhi01 May 2024AY 2010-11

Bench: Shri Amit Shukla & Shri M. Balaganeshassessment Year: 2010-11

Section 139(1)Section 143(3)Section 234BSection 254

…me could not be ignored by the authorities. Further the claim made by an assessee in the revised computation of income had been considered valid by the decision of Hon’ble Jurisdictional High Court in the case of CIT vs Sam Global Securities Ltd reported in 360 ITR 682(Del). Further the ld. CIT(A) in 4 his order had also observed that the decision of Hon’ble Supreme Court in the case of Goetze India Ltd does not lay any fetters on the powers of the appellate authorities. Accordingly, the ld. CIT(A) in the first round of proceedings directed the ld. AO to consider the claim of the assessee of carry forward of S…