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“Section 143(3)”

Section References (mined)Section 143Section 143(3)45,044 judgments

The decision most relied on for Section 143(3) is National Thermal Power Co. Ltd. v. CIT (229 ITR 383), cited in 5,834 judgments on BharatTax.

Leading authorities on Section 143(3)

National Thermal Power Co. Ltd. v. CIT
229 ITR 383 · 1998 · Supreme Court
5,834
citing judgments

Appellate authorities can consider new claims and additional grounds if the relevant facts are already on record. The purpose of assessment is to correctly determine tax liability, allowing both parties to raise issues.

Collector, Land Acquisition v. Mst. Katiji
167 ITR 471 · 1987 · Supreme Court
3,926
citing judgments

Delay in filing appeals, when supported by sufficient or justifiable cause, should be condoned with a liberal approach to ensure substantial justice. This principle prioritizes the cause of justice over mere technicalities.

CIT v. Kabul Chawla
380 ITR 573 · 2016 · High Court
3,235
citing judgments

In a search assessment under Section 153A, additions can only be made for completed or non-abated assessment years if incriminating material relevant to those years is found during the search, although notice under Section 153A(1) is mandatorily issued for six assessment years preceding the search.

Malabar Industrial Co. Ltd. v. CIT
243 ITR 83 · 2000 · Supreme Court
2,943
citing judgments

For revision under Section 263, the Assessing Officer's order must be both erroneous and prejudicial to the interests of the revenue; if either condition is not met, the revisionary jurisdiction cannot be invoked. An order is not erroneous merely because the Assessing Officer did not record the details of enquiries conducted, provided due enquiries were made.

CIT v. Vegetable Products Ltd.
88 ITR 192 · 1973 · Supreme Court
2,664
citing judgments

When two equally plausible interpretations of a taxing provision are possible, or when conflicting views exist from non-jurisdictional High Courts, the interpretation that favors the assessee must be adopted.

CIT v. Manjunatha Cotton & Ginning Factory
359 ITR 565 · 2013 · High Court
2,590
citing judgments

A penalty notice issued under section 274 read with section 271(1)(c) is invalid if it fails to specify whether the penalty proceedings are initiated for concealment of income or for furnishing inaccurate particulars of income. This non-specification vitiates the penalty proceedings.

Pr. CIT v. Abhisar Buildwell (P.) Ltd.
149 Taxmann.com 399 · 2023 · Supreme Court
2,379
citing judgments

An assessment under section 153A is without jurisdiction if there is an absence of incriminating material for an unabated assessment year.

CIT v. Multiplan India Ltd.
38 ITD 320 · 1991 · ITAT
2,267
citing judgments

An appeal before the Income Tax Appellate Tribunal can be dismissed for non-prosecution or treated as unadmitted when the appellant fails to appear, cooperate, or show diligence, in accordance with Rule 19(2) of the Income-tax (Appellate Tribunal) Rules. The law aids the vigilant, not those who sleep on their rights.

Judgments citing Section 143(3)

Kontoor Brands India Private Limited, Bangalore vs. Assistant Commissioner of Income Tax, Circle-4(3)(1), Bangalore

In the result, the appeal filed by the assessee is partly allowed

ITA 214/BANG/2022[2017-18]Status: DisposedITAT Bangalore05 Dec 2022AY 2017-18

Bench: Shri N.V.Vasudevan, V.P. & Shri Laxmi Prasad Sahu, Am It(Tp)A No.214/Bang/2022 : Asst.Year 2017-2018 M/S.Kontoor Brands India Private The Assistant Commissioner Limited, (Formerly Known As Vf Of Income-Tax, Circle 4(3)(1) V. Bangalore. Brands India Private Limited) Awfis, 1St Floor, Shabari Complex Field Marshal Cariappa Road Ashok Nagar, Bangalore North Richmond Town S.O. Bangalore – 560 025. Pan : Aaccv2727L. (Appellant) (Respondent) Appellant By : Sri.Nageswar Rao, Advocate Respondent By : Sri.K.Sankar Ganesh, Jcit-Dr Date Of Pronouncement : 05.12.2022 Date Of Hearing : 28.11.2022 O R D E R Per Laxmi Prasad Sahu , Am : This Is An Appeal Filed By The Assessee Against The Final Assessment Order Passed By The Assessing Officer On 02.02.2022 U/S 143(3) R.W.S. 144C(13) R.W.S. 144B Of The I.T.Act. For The Relevant Assessment Year 2017-2018. 2. The Assessee Has Raised As Many As 34 Grounds, But During The Course Of Hearing, The Learned Ar Confined His Argument Only To Ground No.1, Challenging The Legal Issue, Which Is As Under:-

For Appellant: Sri.Nageswar Rao, AdvocateFor Respondent: Sri.K.Sankar Ganesh, JCIT-DR
Section 13Section 143(2)Section 143(3)Section 144CSection 144C(1)Section 144C(13)Section 92C

IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “A”, BANGALORE Before Shri N.V.Vasudevan, V.P. & Shri Laxmi Prasad Sahu, AM IT

Dr Axion India Private Limited, Thiruvallur vs. ACIT, NFAC, Delhi

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 301/CHNY/2022[2018-19]Status: DisposedITAT Chennai02 Dec 2022AY 2018-19

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. No.301/Chny/2022 िनधा"रण वष"/Assessment Year: 2018-19 Dr Axion India Private Limited, Vs. The Assistant Commissioner Of No. 7, Othappai Village, Uthukottai, Income Tax, Thiruvallur, Tamil Nadu 602 023. Corporate Circle 1(1), Chennai. [Pan:Aaccd5071D] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Dr. Abishek Murali, F.C.A. ""थ" की ओर से/Respondent By : Shri P. Sajit Kumar, Jcit सुनवाई की तारीख/ Date Of Hearing : 29.11.2022 घोषणा की तारीख /Date Of Pronouncement : 02.12.2022 आदेश /O R D E R Per V. Durga Rao: This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), New Delhi Dated 04.04.2022 Relevant To The Assessment Year 2018-19. 2. Brief Facts Of The Case Are That The Assessee Filed Its Return Of Income For The Assessment Year 2018-19 On 21.11.2018 Declaring Total Income Of ₹.9,90,18,014/-. The Case Was Selected For Complete

For Appellant: Dr. Abishek Murali, F.C.AFor Respondent: Shri P. Sajit Kumar, JCIT
Section 142(1)Section 143(1)Section 143(3)Section 144BSection 2(24)(x)Section 36(1)(va)Section 40Section 40A(2)Section 41Section 43B

details filed by the assessee and on verification of the records, the Assessing Officer, National e- Assessment Centre has completed the assessment under section 143(3) read with section 144B of the Act dated 21.04.2021 determining total taxable income at ₹.10,64,35,666/- after making various additions. 3. With ... relating to confirmation of forex loss disallowance. The ld. CIT(A) has noted in his order on perusal of the order passed under section 143(3) r.w.s. 144B of the Act by the Assessing Officer, NeAC that it was not clear from the order as to why the assessee

DCIT, Ltu(Appeal)-1, Chennai vs. Turbo Energy Pvt. Ltd., Chennai

In the result, appeals filed by the assessee for both the assessment years are treated as partly allowed for statistical purposes and the appeals filed by the revenue for both the assessment years ...

ITA 3044/CHNY/2019[2016-17]Status: DisposedITAT Chennai02 Dec 2022AY 2016-17

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./Ita Nos.: 2901 & 2902/Chny/2019 िनधा"रण वष" / Assessment Years: 2015-16 & 2016-17 Turbo Energy Private Limited, Deputy Commissioner Of 67 Chamiers Road, V. Income Tax, Raja Annamalaipuram, Large Tax Payer Unit -1, Chennai – 600 028. Chennai – 600 034 [Pan: Aaact-2916-R] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita Nos.: 3043 & 3044/Chny/2019 िनधा"रण वष" / Assessment Years: 2015-16 & 2016-17 Assistant Commissioner Of Turbo Energy Private Limited, Income Tax, V. 67 Chamiers Road, Large Tax Payer Unit -2, Raja Annamalaipuram, Chennai – 600 034 Chennai – 600 028. [Pan: Aaact-2916-R] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri. R. Vijayaraghavan, Advocate ""यथ" क" ओर से/Respondent By : Shri. R. Bhoopathi, Addl. Cit सुनवाई क" तारीख/Date Of Hearing : 24.11.2022 घोषणा क" तारीख/Date Of Pronouncement : 02.12.2022 आदेश /O R D E R Per G. Manjunatha:

For Appellant: Shri. R. Vijayaraghavan, AdvocateFor Respondent: Shri. R. Bhoopathi, Addl. CIT
Section 2(29)(BA)Section 35Section 40Section 80I

आयकर अपीलीय अिधकरण, ‘बी’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी वी दुगा" राव, "याियक

DCIT, Ltu(Appeal)-1, Chennai vs. Turbo Energy Pvt. Ltd., Chennai

In the result, appeals filed by the assessee for both the assessment years are treated as partly allowed for statistical purposes and the appeals filed by the revenue for both the assessment years ...

ITA 3043/CHNY/2019[2015-16]Status: DisposedITAT Chennai02 Dec 2022AY 2015-16

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./Ita Nos.: 2901 & 2902/Chny/2019 िनधा"रण वष" / Assessment Years: 2015-16 & 2016-17 Turbo Energy Private Limited, Deputy Commissioner Of 67 Chamiers Road, V. Income Tax, Raja Annamalaipuram, Large Tax Payer Unit -1, Chennai – 600 028. Chennai – 600 034 [Pan: Aaact-2916-R] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita Nos.: 3043 & 3044/Chny/2019 िनधा"रण वष" / Assessment Years: 2015-16 & 2016-17 Assistant Commissioner Of Turbo Energy Private Limited, Income Tax, V. 67 Chamiers Road, Large Tax Payer Unit -2, Raja Annamalaipuram, Chennai – 600 034 Chennai – 600 028. [Pan: Aaact-2916-R] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri. R. Vijayaraghavan, Advocate ""यथ" क" ओर से/Respondent By : Shri. R. Bhoopathi, Addl. Cit सुनवाई क" तारीख/Date Of Hearing : 24.11.2022 घोषणा क" तारीख/Date Of Pronouncement : 02.12.2022 आदेश /O R D E R Per G. Manjunatha:

For Appellant: Shri. R. Vijayaraghavan, AdvocateFor Respondent: Shri. R. Bhoopathi, Addl. CIT
Section 2(29)(BA)Section 35Section 40Section 80I

आयकर अपीलीय अिधकरण, ‘बी’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी वी दुगा" राव, "याियक

Turbo Energy Pvt. Ltd., Chennai vs. DCIT, Ltu(Appeal)-1, Chennai

In the result, appeals filed by the assessee for both the assessment years are treated as partly allowed for statistical purposes and the appeals filed by the revenue for both the assessment years ...

ITA 2902/CHNY/2019[2016-17]Status: DisposedITAT Chennai02 Dec 2022AY 2016-17

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./Ita Nos.: 2901 & 2902/Chny/2019 िनधा"रण वष" / Assessment Years: 2015-16 & 2016-17 Turbo Energy Private Limited, Deputy Commissioner Of 67 Chamiers Road, V. Income Tax, Raja Annamalaipuram, Large Tax Payer Unit -1, Chennai – 600 028. Chennai – 600 034 [Pan: Aaact-2916-R] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita Nos.: 3043 & 3044/Chny/2019 िनधा"रण वष" / Assessment Years: 2015-16 & 2016-17 Assistant Commissioner Of Turbo Energy Private Limited, Income Tax, V. 67 Chamiers Road, Large Tax Payer Unit -2, Raja Annamalaipuram, Chennai – 600 034 Chennai – 600 028. [Pan: Aaact-2916-R] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri. R. Vijayaraghavan, Advocate ""यथ" क" ओर से/Respondent By : Shri. R. Bhoopathi, Addl. Cit सुनवाई क" तारीख/Date Of Hearing : 24.11.2022 घोषणा क" तारीख/Date Of Pronouncement : 02.12.2022 आदेश /O R D E R Per G. Manjunatha:

For Appellant: Shri. R. Vijayaraghavan, AdvocateFor Respondent: Shri. R. Bhoopathi, Addl. CIT
Section 2(29)(BA)Section 35Section 40Section 80I

आयकर अपीलीय अिधकरण, ‘बी’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी वी दुगा" राव, "याियक

Turbo Energy Pvt. Ltd., Chennai vs. DCIT, Ltu(Appeal)-1, Chennai

In the result, appeals filed by the assessee for both the assessment years are treated as partly allowed for statistical purposes and the appeals filed by the revenue for both the assessment years ...

ITA 2901/CHNY/2019[2015-16]Status: DisposedITAT Chennai02 Dec 2022AY 2015-16

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./Ita Nos.: 2901 & 2902/Chny/2019 िनधा"रण वष" / Assessment Years: 2015-16 & 2016-17 Turbo Energy Private Limited, Deputy Commissioner Of 67 Chamiers Road, V. Income Tax, Raja Annamalaipuram, Large Tax Payer Unit -1, Chennai – 600 028. Chennai – 600 034 [Pan: Aaact-2916-R] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita Nos.: 3043 & 3044/Chny/2019 िनधा"रण वष" / Assessment Years: 2015-16 & 2016-17 Assistant Commissioner Of Turbo Energy Private Limited, Income Tax, V. 67 Chamiers Road, Large Tax Payer Unit -2, Raja Annamalaipuram, Chennai – 600 034 Chennai – 600 028. [Pan: Aaact-2916-R] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri. R. Vijayaraghavan, Advocate ""यथ" क" ओर से/Respondent By : Shri. R. Bhoopathi, Addl. Cit सुनवाई क" तारीख/Date Of Hearing : 24.11.2022 घोषणा क" तारीख/Date Of Pronouncement : 02.12.2022 आदेश /O R D E R Per G. Manjunatha:

For Appellant: Shri. R. Vijayaraghavan, AdvocateFor Respondent: Shri. R. Bhoopathi, Addl. CIT
Section 2(29)(BA)Section 35Section 40Section 80I

आयकर अपीलीय अिधकरण, ‘बी’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी वी दुगा" राव, "याियक

DCIT, Sprcial Range-2, Chennai vs. Vijayashree Spinning Mills Ltd, Chennai

In the result, the appeal filed by the Revenue is dismissed

ITA 1843/CHNY/1998[1991-92]Status: DisposedITAT Chennai02 Dec 2022AY 1991-92

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. No.1843/Chny/1998 िनधा"रण वष"/Assessment Year: 1991-92 The Deputy Commissioner Of Vs. M/S. Vijayashree Spinning Mills Ltd., Income Tax, 36, Archbishop Mathaias Avenue, Special Range Ii, Chennai 600 028. Chennai. [Pan:Aaacv2098Q] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri M. Rajan, Cit ""थ" की ओर से/Respondent By : None सुनवाई की तारीख/ Date Of Hearing : 29.11.2022 घोषणा की तारीख /Date Of Pronouncement : 02.12.2022 आदेश /O R D E R Per V. Durga Rao: This Appeal Filed By The Revenue Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) Ix, Chennai Dated 31.07.1998 Relevant To The Assessment Year 1991-92. 2. Facts Are, In Brief, That From The Letter Filed By The Ld. Counsel For The Assessee Dated 06.10.2021, The Assessee Filed Its Return Of Income For The Assessment Year 1991-92 On 31.12.1991 & The Assessment Was Completed Under Section 143(3) Of The Income Tax Act, 1961 [“Act” In Short] Dated 09.03.1994. Revision Order Under Section 263 Of 2

For Appellant: Shri M. Rajan, CITFor Respondent: None
Section 10BSection 143(3)Section 263

dated 06.10.2021, the assessee filed its return of income for the assessment year 1991-92 on 31.12.1991 and the assessment was completed under section 143(3) of the Income Tax Act, 1961 [“Act” in short] dated 09.03.1994. Revision order under section 263 of 2 I.T.A. No. 1843/Chny/98 the Act dated ... reconciliation of the closing stock and made addition only with regard to disallowance under section 10B of the Act in the order under section 143(3) r.w.s. 263 of the Act dated 28.02.1997. 3. The assessee filed an appeal before the ld. CIT(A) for the issue of disallowance

Michael Page International Pte Limited, Mumbai vs. Dy CIT (International Tax) -3(2)(2) Mumbai, Mumbai

In the result, appeal by the assessee is partly allowed

ITA 751/MUM/2022[2018-19]Status: DisposedITAT Mumbai02 Dec 2022AY 2018-19

Bench: Shri Vikas Awasthy & Shri Gagan Goyalआअसं. 751/मुं/ 2022 ("न.व. 2018-19) Michael Page International Pte Limited, C/O.Michael Page International Recruitment Pvt. Ltd., 5Th Floor, 2North Avenue, Maker Maxity, Bandra Kurla Compelx, Mumbai -400 051 Pan:Aahcm-6965-A ...... अपीलाथ" /Appellant बनाम Vs. The Deputy Commissioner Of Income-Tax (International Tax), Circle – 3(2)(2) Mumbai, Room No.X. 16Th Floor, Air India Bldg., Nariman Point,Mumbai – 400 021 ..... ""तवाद"/Respondent अपीलाथ" "वारा/ Appellant By : Shri Pratik Shah & Ms.Riddhi Maru ""तवाद" "वारा/Respondent By : Shri Soumendu Kumar Dash सुनवाई क" "त"थ/ Date Of Hearing : 06/09/2022 घोषणा क" "त"थ/ Date Of Pronouncement : 02/12/2022 आदेश/ Order Per Vikas Awasthy, Jm: This Appeal By The Assessee Directed Against The Assessment Order Dated 23/02/2022 Passed U/S. 143(3) R.W.S. 144C(13) Of The Income Tax Act, 1961 [In Short ‘The Act’]For The Assessment Year 2018-19. 2 2. The Assessee In Appeal Has Assailed The Assessment Order By Raising Following Grounds:

For Appellant: Shri Pratik Shah & Ms.Riddhi MaruFor Respondent: Shri Soumendu Kumar Dash
Section 143(3)Section 270ASection 9(1)(vii)

आयकर अपील"य अ"धकरण मुंबई पीठ “आई ” "ी "वकास अव"थी, "या"यक सद"य एवं "ी गगन गोयल, लेखाकार सद

Barclays Capital Mauritius Limited (in Liquidation), Mumbai vs. JCIT (OSD) (It)-1(2)(1), Mumbai

In the result, appeal by the assessee is partly allowed

ITA 509/MUM/2022[2015-16]Status: DisposedITAT Mumbai02 Dec 2022AY 2015-16

Bench: Shri Vikas Awasthy & Shri Gagan Goyalआअसं.509/मुं/2022 ("न.व. 2015-16) Barclays Capital Mauritius Limited. (In Liquidation) C/O. Srbc & Associates Llp 14Th Floor, The Ruby, 29 Senapati Bapat Marg, Dadar (West), Mumbai 400 028 Pan: Aaccb-4438-L ...... अपीलाथ" /Appellant बनाम Vs. Joint Commissioner Of Income Tax (It)-1(2)(1),Mumbai, 18Th Floor, Room No.1811, Air India Building, Nariman Point, Mumbai 400 021. ..... ""तवाद"/Respondent अपीलाथ" "वारा/ Appellant By : Ms.Jasmin Amalsadvala ""तवाद" "वारा/Respondent By : Shri Soumendu Kumar Dash सुनवाई क" "त"थ/ Date Of Hearing : 06/09/2022 घोषणा क" "त"थ/ Date Of Pronouncement : 02/12/2022 आदेश/ Order Per Vikas Awasthy, Jm: This Appeal By The Assessee Is Directed Against The Assessment Order Dated 31/01/2022 Passed U/S. 147 R.W.S. 143(3) R.W.S. 144C Of The Income Tax Act, 1961 [In Short ‘The Act’]For The Assessment Year 2015-16. 2 2. Ms.Jasmin Amalsadvala Appearing On Behalf Of The Assessee Submitted At The Outset That She Is Not Pressing Ground No.1 Of Appeal Challenging Reassessment Proceedings.

For Appellant: Ms.Jasmin AmalsadvalaFor Respondent: Shri Soumendu Kumar Dash
Section 147

आयकर अपील"य अ"धकरण मुंबई पीठ “ आई ”, मुंबई "ी "वकास अव"थी, "या"यक सद"य एवं "ी गगन गोयल, लेखा

M/S Owens Coming Inc, Mumbai vs. The DCIT(Intl Tax) Circle 3(2) (2), Mumbai

In the result, appeal by the assessee is allowed

ITA 459/MUM/2022[2018-19]Status: DisposedITAT Mumbai02 Dec 2022AY 2018-19

Bench: Shri Vikas Awasthy & Shri Gagan Goyalआअसं. 459/मुं/ 2022 ("न.व. 2018-19) Owens-Corning Inc. C/O.Owens Corning (India) Pvt. Ltd. 7Th Floor, Alpha Building, Hiranandani Gardens, Powai, Mumbai – 400 076. Pan:Aaaco-3242-R ...... अपीलाथ" /Appellant बनाम Vs. The Deputy Commissioner Of Income-Tax (International Tax), Circle – 3(2)(2) Mumbai, Room No.X. 16Th Floor, Air India Bldg., Nariman Point, Mumbai – 400 021 ..... ""तवाद"/Respondent अपीलाथ" "वारा/ Appellant By : Shri Sandeep Bhalla & Ms. Megha Shah ""तवाद" "वारा/Respondent By : Shri Soumendu Kumar Dash सुनवाई क" "त"थ/ Date Of Hearing : 06/09/2022 घोषणा क" "त"थ/ Date Of Pronouncement : 02/12/2022 आदेश/ Order Per Vikas Awasthy, Jm: This Appeal By The Assessee Is Directed Against The Assessment Order Dated 23/02/2022 Passed U/S. 143(3) R.W.S. 144C(13) Of The Income Tax Act, 1961 [In Short ‘The Act’]For The Assessment Year 2018-19. 2 2. The Assessee In Appeal Has Raised Solitary Issue By Way Of Following Grounds Of Appeal:

For Appellant: Shri Sandeep Bhalla & Ms. Megha ShahFor Respondent: Shri Soumendu Kumar Dash
Section 143(3)Section 9(1)(vi)

आयकर अपील"य अ"धकरण मुंबई पीठ “आई ” "ी "वकास अव"थी, "या"यक सद"य एवं "ी गगन गोयल, लेखाकार सद