“raw diamonds”

Chapter II - Basis of ChargeSection 9(1)Section 9(1)(i) / Rule 10TI(e)4 judgments

ANAND KUMAR CHAURASIA,DELHI vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-27, NEW DELHI, DELHI

In the result, appeals of the assessee are allowed for

ITA 3852/DEL/2023[2018-19]Status: DisposedITAT Delhi21 Aug 2024AY 2018-19

Bench: Shri Challa Nagendra Prasad & Shri Naveen Chandraिनधा"रणवष"/Assessment Year: 2017-18

Section 132Section 143(3)Section 153DSection 68

stage. 4.8 That the CIT(A) erred on facts and in law in doubting the genuineness of the polishing and cutting of raw diamonds, without appreciating that the same was supported by corroborative material like invoices, confirmations and other substantive material(s)/ evidence(s) to support the transaction. 4.9 That

ANAND KUMAR CHAURASIA,DELHI vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-27, NEW DELHI, DELHI

In the result, appeals of the assessee are allowed for

ITA 3842/DEL/2023[2017-18]Status: DisposedITAT Delhi21 Aug 2024AY 2017-18

Bench: Shri Challa Nagendra Prasad & Shri Naveen Chandraिनधा"रणवष"/Assessment Year: 2017-18

Section 132Section 143(3)Section 153DSection 68

DCIT- 32(1), MUMBAI vs. M/S. GLITTER JEWELS, MUMBAI

In the result, the appeal of the In the result, the appeal of the Revenues allowed for statistical allowed for statistical purposes

ITA 1366/MUM/2022[2013-14]Status: DisposedITAT Mumbai27 Sept 2022AY 2013-14

Bench: Shri Om Prakash Kant () & Ms Kavitha Rajagopal () Assessment Year: 2013-14 Dy. Cit-32(1), M/S Glitter Jewels, Room No. 702, 7Th Floor, Kautilya 120/B, Mandpeshwar Ind. Bhavan, Bandra Kurla Complex, Vs. Estate, Opp. Prem Nagar, Bandra (East), Borivali (W), Mumbai-400051. Mumbai-400092. Pan No. Aaafg 5495 R Appellant Respondent Revenue By : Mr. Hoshang B. Irani, Dr Assessee By : Mr. Kiran Mehta & Ravi Dasija, Ars Date Of Hearing : 24/08/2022 Date Of Pronouncement : 27/09/2022

For Appellant: Mr. Kiran Mehta & Ravi Dasija, ARsFor Respondent: Mr. Hoshang B. Irani, DR

Section 133Section 133A

clearly survey proceedings also confirmed such purchases by clearly survey proceedings also confirmed such purchases by clearly stating that due to business exigencies raw diamonds were stating that due to business exigencies raw diamon stating that due to business exigencies raw diamon purchased in cash from the parties mentioned ... unavoidable business exigencies the raw reply said that due to unavoidable business exigencies the raw reply said that due to unavoidable business exigencies the raw diamond were procured / purchased from the parties mentioned in the diamond were procured / purchased from the parties mentioned in the diamond were procured / purchased from

ADDL.CIT, SPECIAL RANGE- 4 , NEW DELHI vs. INDRAPRASTHA GAS LTD., NEW DELHI

The appeal of the assessee is hereby allowed

ITA 6714/DEL/2018[2011-12]Status: DisposedITAT Delhi19 Mar 2021AY 2011-12

Bench: Sh. Bhavnesh Sainidr. B. R. R. Kumar(Through Video Conferencing) Ita No. 6714/Del/2018 : Asstt. Year : 2011-12 Ita No. 6715/Del/2018 : Asstt. Year : 2012-13 Addl. Cit, Vs Indraprastha Gas Ltd., Special Range-4, Plot No. 4, Igl Bhawan, Sector-9, New Delhi R.K. Puram, New Delhi-110022 (Appellant) (Respondent) Pan No. Aaaci5076R Assessee By : Sh. Rajat Jain, Ca Revenue By : Ms. Sunita Singh, Cit Dr Date Of Hearing: 01.03.2021 Date Of Pronouncement: 19.03.2021

For Appellant: Sh. Rajat Jain, CAFor Respondent: Ms. Sunita Singh, CIT DR

Section 147Section 32Section 32(1)(iia)

following case laws to drive home the point that every activity cannot be treated as manufacturing process: i. Cutting and polishing of uncut raw diamonds - Does not amount to manufacturing as polished diamond is not a new ITA Nos. 6714 & 6715/Del/2018 8 Indraprastha Gas Ltd. article or thing