Zafa Ahmed & Co. v. CIT

30 Taxmann.com 269High Court#24366 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2021.

Judgments citing Zafa Ahmed & Co. v. CIT

Garima Polymers Pvt. Ltd., New Delhi vs. ACIT Central Circle-16, New Delhi

In the result appeal of the assessee partly allowed

ITA 1302/DEL/2020[2009-10]Status: DisposedITAT Delhi01 Feb 2021AY 2009-10

Bench: Shri Bhavnesh Saini & Shri B.R.R. Kumar

For Appellant: Shri I.P. Bansal, AdvocateFor Respondent: Ms. Sunita Singh, CIT-DR

Section 131(1)Section 132Section 143(1)Section 144Section 144ASection 153

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “C” : DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI B.R.R. KUMAR, ACCOUNTANT MEMBER ITA.No.1302/Del./2020 Assessment Year 2009-2010 M/s. Garima Polymers Pvt. The ACIT, Ltd., E-4/23, Near Naini Lake, Model Town-1, Central Circle-16, [vs. New Delhi – 110 009. PAN AADCG2595G New Delhi. (Appellant) (Respondent) For Assessee : Shri I.P. Bansal, Advocate Shri Vivek Bansal, Advocate For Revenue : Ms. Sunita Singh, CIT-DR Date of Hearing : 20.01.2021 Date of Pronouncement : 01.02.2021 ORDER PER BHAVNESH SAINI, J.M. This appeal by assessee has been dire…

Meenu Kapoor, Delhi vs. ACIT, Circle-47(1), New Delhi

In the result, appeal of the Assessee allowed

ITA 8333/DEL/2019[2016-17]Status: DisposedITAT Delhi25 Feb 2020AY 2016-17

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishiita.No.8333/Del./2019 Assessment Year 2016-2017 Meenu Kapoor, 819 Katra Neel, The Acit, Circle-47(1), Chandni Chowk, Vs., Delhi – 110 006 New Delhi. Pan Aajpk6319D (Appellant) (Respondent) For Assessee : Shri R.K. Singhal, C.A. For Revenue : Ms. Pramita M. Biswas, Cit-Dr Date Of Hearing : 17.02.2020 Date Of Pronouncement : 25.02.2020 Order Per Bhavnesh Saini, J.M. This Appeal By Assessee Has Been Directed Against The Order Of The Ld. Cit(A)-16, New Delhi, Dated 03.09.2019, For The A.Y. 2016-2017, Challenging The Order Of The Ld. Cit(A) In Upholding The Addition Of Rs.10,20,45,840/- On Account Of Unexplained Loan Under Section 68 Of The I.T. Act, 1961. 2

For Appellant: Shri R.K. Singhal, C.AFor Respondent: Ms. Pramita M. Biswas, CIT-DR

Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “E”: DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA.No.8333/Del./2019 Assessment Year 2016-2017 Meenu Kapoor, 819 Katra Neel, The ACIT, Circle-47(1), Chandni Chowk, vs., Delhi – 110 006 New Delhi. PAN AAJPK6319D (Appellant) (Respondent) For Assessee : Shri R.K. Singhal, C.A. For Revenue : Ms. Pramita M. Biswas, CIT-DR Date of Hearing : 17.02.2020 Date of Pronouncement : 25.02.2020 ORDER PER BHAVNESH SAINI, J.M. This appeal by Assessee has been directed against the Order of the Ld. CIT(A)-16, New Delhi, Date…

M/S. Nova Iron & Steel Ltd., New Delhi vs. DCIT, Ltu, New Delhi

In the result, appeal of the assessee-company is

ITA 2159/DEL/2014[2007-08]Status: DisposedITAT Delhi31 Oct 2017AY 2007-08

Bench: Shri Bhavnesh Saini & Shri L.P. Sahu

For Appellant: Shri Ashwanikumar, C.A. &For Respondent: Smt.Shafali Swaroop, CIT-DR &

Section 153CSection 234ASection 68

…in Brothers through Today Group of cases which is not permissible in Law. The Hon’ble Delhi High Court in the case of CIT vs. Dwaradhish Investment (P.) Ltd., (2011) 330 ITR 298 (Del.) and Hon’ble Allahabad High Court in the case of Zafa Ahmed & Co. vs. CIT 30 Taxmann.com 269 held that assessee need not to prove the source of the source. Thus, the condition precedent for issuing notice under section 153C and assessing 49 ITA.No.2159/Del./2014 M/s. Nova Iron & Steel Ltd., New Delhi. or re-assessing the income of such other person, is that the money, bullion, jewellery or other valuable article or thing or b…