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“investigation wing”

ReassessmentSection 147Section 14712,584 judgments

The decision most relied on for investigation wing is Sarthak Securities Co. Pvt. Ltd. v. ITO (329 ITR 110), cited in 217 judgments on BharatTax.

Leading authorities on investigation wing

Sarthak Securities Co. Pvt. Ltd. v. ITO
329 ITR 110 · 2010 · High Court
217
citing judgments

Reassessment proceedings under Section 147 are invalid if the Assessing Officer records satisfaction based on borrowed satisfaction or information without independently applying their mind and forming their own 'reason to believe' that income has escaped assessment. The AO must arrive at an independent conclusion, not merely act on a report from an investigation wing without due diligence.

ITO, 19(3) (4) Mumbai v. Shamim M Bharwani
69 Taxmann.com 65 · 2016 · Reported
142
citing judgments

Long Term Capital Gains (LTCG) from penny stock transactions are liable to be treated as bogus and added back under Section 68 as unexplained cash credits, especially when evidence suggests the involvement of entry operators providing accommodation entries.

1. Harikishan S. Virmani v. DCIT
394 ITR 146 · 2017 · High Court
97
citing judgments

Reassessment proceedings under section 147 cannot be initiated by the Assessing Officer based on borrowed satisfaction, vague information from the Investigation Wing, or incorrect jurisdictional facts without independent application of mind. Reopening beyond four years from the end of the relevant assessment year, especially where an original assessment was completed under section 143(3), requires specific conditions relating to the assessee's failure to disclose material facts.

PCIT v. M/s. Kesoram Industries 57
417 ITR 334 · 2019 · High Court
96
citing judgments

An assessment completed under Section 143(3) cannot be reopened after four years solely based on third-party information or opinions, such as from an Investigation Wing, without the Assessing Officer applying their own independent mind to the material and having new, independent material on record.

ITO v. Purushottam Das Bangur
224 ITR 362 · 1997 · Supreme Court
90
citing judgments

Information received from the investigation wing constitutes valid 'reason to believe' for initiating reassessment proceedings under Sections 147/148, provided the Assessing Officer applies their mind to the material and does not act mechanically. Prompt issuance of a notice based on such information does not automatically imply a lack of due diligence or borrowed satisfaction.

AGR Investment v. Additional Commissioner
197 Taxmann 177 · 2011 · High Court
81
citing judgments

A reassessment under Section 147/148 is valid if initiated based on specific, non-vague information, even from an investigation wing, provided the Assessing Officer applies independent mind to form a 'reason to believe' that income has escaped assessment.

56 (Guj.) (para 6) v. Aaspas Multimedia Ltd. v. Dy. CIT
83 Taxmann.com 82 · 2017 · High Court
78
citing judgments

Information received from the Investigation Wing, identifying the assessee as a beneficiary of accommodation entries through share application from a third party, constitutes valid tangible material and 'reasons to believe' for initiating reassessment proceedings under Section 147 of the Income Tax Act.

Aradhna Estate Pvt. Ltd. v. DCIT
91 Taxmann.com 119 · 2018 · High Court
56
citing judgments

The Assessing Officer is justified in reopening assessment proceedings based on information received from the Investigation Wing, even when recording findings also rely on documents already on record, provided all procedural requirements for reassessment are met.

Judgments citing investigation wing

Maharishi Markandeshwar University Trust, Ambala Cantt vs. Pr.CIT, Central, Gurgaon

ITA 1599/DEL/2019[2014-15]Status: DisposedITAT Delhi19 Aug 2019AY 2014-15

Bench: Sh. H. S. Sidhudr. B. R. R. Kumarita No. 2475/Del/2019 : Asstt. Year : 2012-13 Ita No. 2476/Del/2019 : Asstt. Year : 2013-14 Ita No. 2477/Del/2019 : Asstt. Year : 2014-15 Ita No. 2478/Del/2019 : Asstt. Year : 2015-16 Smt. Santosh Garg, Vs Pr. Cit, W/O Sh. Tarsem Garg, Central, Gurugram, C/O Rajiv Goel & Associates, Haryana-122016 179, Bank Road, Ambala Cantt. Haryana-133001 (Appellant) (Respondent) Pan No. Aawpg9894J Ita No. 2479/Del/2019 : Asstt. Year : 2011-12 Ita No. 2480/Del/2019 : Asstt. Year : 2012-13 Ita No. 2481/Del/2019 : Asstt. Year : 2013-14 Ita No. 2482/Del/2019 : Asstt. Year : 2014-15 Ita No. 2483/Del/2019 : Asstt. Year : 2015-16 Sh. Tarsem Garg, Vs Pr. Cit, S/O Sh. Inder Pal Garg, Central, Gurugram, C/O Rajiv Goel & Associates, Haryana-122016 179, Bank Road, Ambala Cantt. Haryana-133001 (Appellant) (Respondent) Pan No. Adepg1240P Ita No. 1594/Del/2019 : Asstt. Year : 2009-10 Ita No. 1595/Del/2019 : Asstt. Year : 2010-11 Ita No. 1596/Del/2019 : Asstt. Year : 2011-12 Ita No. 1597/Del/2019 : Asstt. Year : 2012-13 Ita No. 1598/Del/2019 : Asstt. Year : 2013-14 Ita No. 1599/Del/2019 : Asstt. Year : 2014-15 Ita No. 1600/Del/2019 : Asstt. Year : 2015-16

For Appellant: Sh. Ashwani Kumar, CAFor Respondent: Sh. S. S. Rana, CIT DR
Section 132Section 263

along with affidavits of each doctor and other educational certificates and evidence of working with MMU and copy of their Income Tax return. Investigation Wing of Income Tax has recorded statement of a few doctors out of the total employees of Medical College who confirmed the payments and working with ... doctors for personal attendance, whose are associated with the your trust/group as Assistant Professor/Professor. The name of the faculties, whom summons were issued by Investigation Wing are as under:- ITA Nos. 2475 to 2483 & 1594 to 1600/Del/2019 22 Sr. Name Address Remarks Date of No. Summon 1 Dr. Rakesh Arora

Maharishi Markandeshwar University Trust, Ambala Cantt vs. Pr.CIT, Central, Gurgaon

ITA 1598/DEL/2019[2013-14]Status: DisposedITAT Delhi19 Aug 2019AY 2013-14

Bench: Sh. H. S. Sidhudr. B. R. R. Kumarita No. 2475/Del/2019 : Asstt. Year : 2012-13 Ita No. 2476/Del/2019 : Asstt. Year : 2013-14 Ita No. 2477/Del/2019 : Asstt. Year : 2014-15 Ita No. 2478/Del/2019 : Asstt. Year : 2015-16 Smt. Santosh Garg, Vs Pr. Cit, W/O Sh. Tarsem Garg, Central, Gurugram, C/O Rajiv Goel & Associates, Haryana-122016 179, Bank Road, Ambala Cantt. Haryana-133001 (Appellant) (Respondent) Pan No. Aawpg9894J Ita No. 2479/Del/2019 : Asstt. Year : 2011-12 Ita No. 2480/Del/2019 : Asstt. Year : 2012-13 Ita No. 2481/Del/2019 : Asstt. Year : 2013-14 Ita No. 2482/Del/2019 : Asstt. Year : 2014-15 Ita No. 2483/Del/2019 : Asstt. Year : 2015-16 Sh. Tarsem Garg, Vs Pr. Cit, S/O Sh. Inder Pal Garg, Central, Gurugram, C/O Rajiv Goel & Associates, Haryana-122016 179, Bank Road, Ambala Cantt. Haryana-133001 (Appellant) (Respondent) Pan No. Adepg1240P Ita No. 1594/Del/2019 : Asstt. Year : 2009-10 Ita No. 1595/Del/2019 : Asstt. Year : 2010-11 Ita No. 1596/Del/2019 : Asstt. Year : 2011-12 Ita No. 1597/Del/2019 : Asstt. Year : 2012-13 Ita No. 1598/Del/2019 : Asstt. Year : 2013-14 Ita No. 1599/Del/2019 : Asstt. Year : 2014-15 Ita No. 1600/Del/2019 : Asstt. Year : 2015-16

For Appellant: Sh. Ashwani Kumar, CAFor Respondent: Sh. S. S. Rana, CIT DR
Section 132Section 263

along with affidavits of each doctor and other educational certificates and evidence of working with MMU and copy of their Income Tax return. Investigation Wing of Income Tax has recorded statement of a few doctors out of the total employees of Medical College who confirmed the payments and working with ... doctors for personal attendance, whose are associated with the your trust/group as Assistant Professor/Professor. The name of the faculties, whom summons were issued by Investigation Wing are as under:- ITA Nos. 2475 to 2483 & 1594 to 1600/Del/2019 22 Sr. Name Address Remarks Date of No. Summon 1 Dr. Rakesh Arora

Maharishi Markandeshwar University Trust, Ambala Cantt vs. Pr.CIT, Central, Gurgaon

ITA 1594/DEL/2019[2009-10]Status: DisposedITAT Delhi19 Aug 2019AY 2009-10

Bench: Sh. H. S. Sidhudr. B. R. R. Kumarita No. 2475/Del/2019 : Asstt. Year : 2012-13 Ita No. 2476/Del/2019 : Asstt. Year : 2013-14 Ita No. 2477/Del/2019 : Asstt. Year : 2014-15 Ita No. 2478/Del/2019 : Asstt. Year : 2015-16 Smt. Santosh Garg, Vs Pr. Cit, W/O Sh. Tarsem Garg, Central, Gurugram, C/O Rajiv Goel & Associates, Haryana-122016 179, Bank Road, Ambala Cantt. Haryana-133001 (Appellant) (Respondent) Pan No. Aawpg9894J Ita No. 2479/Del/2019 : Asstt. Year : 2011-12 Ita No. 2480/Del/2019 : Asstt. Year : 2012-13 Ita No. 2481/Del/2019 : Asstt. Year : 2013-14 Ita No. 2482/Del/2019 : Asstt. Year : 2014-15 Ita No. 2483/Del/2019 : Asstt. Year : 2015-16 Sh. Tarsem Garg, Vs Pr. Cit, S/O Sh. Inder Pal Garg, Central, Gurugram, C/O Rajiv Goel & Associates, Haryana-122016 179, Bank Road, Ambala Cantt. Haryana-133001 (Appellant) (Respondent) Pan No. Adepg1240P Ita No. 1594/Del/2019 : Asstt. Year : 2009-10 Ita No. 1595/Del/2019 : Asstt. Year : 2010-11 Ita No. 1596/Del/2019 : Asstt. Year : 2011-12 Ita No. 1597/Del/2019 : Asstt. Year : 2012-13 Ita No. 1598/Del/2019 : Asstt. Year : 2013-14 Ita No. 1599/Del/2019 : Asstt. Year : 2014-15 Ita No. 1600/Del/2019 : Asstt. Year : 2015-16

For Appellant: Sh. Ashwani Kumar, CAFor Respondent: Sh. S. S. Rana, CIT DR
Section 132Section 263

along with affidavits of each doctor and other educational certificates and evidence of working with MMU and copy of their Income Tax return. Investigation Wing of Income Tax has recorded statement of a few doctors out of the total employees of Medical College who confirmed the payments and working with ... doctors for personal attendance, whose are associated with the your trust/group as Assistant Professor/Professor. The name of the faculties, whom summons were issued by Investigation Wing are as under:- ITA Nos. 2475 to 2483 & 1594 to 1600/Del/2019 22 Sr. Name Address Remarks Date of No. Summon 1 Dr. Rakesh Arora

Tarsem Garg, Ambala Cantt vs. Pr.CIT, Central, Gurugram

ITA 2482/DEL/2019[2014-15]Status: DisposedITAT Delhi19 Aug 2019AY 2014-15

Bench: Sh. H. S. Sidhudr. B. R. R. Kumarita No. 2475/Del/2019 : Asstt. Year : 2012-13 Ita No. 2476/Del/2019 : Asstt. Year : 2013-14 Ita No. 2477/Del/2019 : Asstt. Year : 2014-15 Ita No. 2478/Del/2019 : Asstt. Year : 2015-16 Smt. Santosh Garg, Vs Pr. Cit, W/O Sh. Tarsem Garg, Central, Gurugram, C/O Rajiv Goel & Associates, Haryana-122016 179, Bank Road, Ambala Cantt. Haryana-133001 (Appellant) (Respondent) Pan No. Aawpg9894J Ita No. 2479/Del/2019 : Asstt. Year : 2011-12 Ita No. 2480/Del/2019 : Asstt. Year : 2012-13 Ita No. 2481/Del/2019 : Asstt. Year : 2013-14 Ita No. 2482/Del/2019 : Asstt. Year : 2014-15 Ita No. 2483/Del/2019 : Asstt. Year : 2015-16 Sh. Tarsem Garg, Vs Pr. Cit, S/O Sh. Inder Pal Garg, Central, Gurugram, C/O Rajiv Goel & Associates, Haryana-122016 179, Bank Road, Ambala Cantt. Haryana-133001 (Appellant) (Respondent) Pan No. Adepg1240P Ita No. 1594/Del/2019 : Asstt. Year : 2009-10 Ita No. 1595/Del/2019 : Asstt. Year : 2010-11 Ita No. 1596/Del/2019 : Asstt. Year : 2011-12 Ita No. 1597/Del/2019 : Asstt. Year : 2012-13 Ita No. 1598/Del/2019 : Asstt. Year : 2013-14 Ita No. 1599/Del/2019 : Asstt. Year : 2014-15 Ita No. 1600/Del/2019 : Asstt. Year : 2015-16

For Appellant: Sh. Ashwani Kumar, CAFor Respondent: Sh. S. S. Rana, CIT DR
Section 132Section 263

along with affidavits of each doctor and other educational certificates and evidence of working with MMU and copy of their Income Tax return. Investigation Wing of Income Tax has recorded statement of a few doctors out of the total employees of Medical College who confirmed the payments and working with ... doctors for personal attendance, whose are associated with the your trust/group as Assistant Professor/Professor. The name of the faculties, whom summons were issued by Investigation Wing are as under:- ITA Nos. 2475 to 2483 & 1594 to 1600/Del/2019 22 Sr. Name Address Remarks Date of No. Summon 1 Dr. Rakesh Arora

Tarsem Garg, Ambala Cantt vs. Pr.CIT, Central, Gurugram

ITA 2480/DEL/2019[2012-13]Status: DisposedITAT Delhi19 Aug 2019AY 2012-13

Bench: Sh. H. S. Sidhudr. B. R. R. Kumarita No. 2475/Del/2019 : Asstt. Year : 2012-13 Ita No. 2476/Del/2019 : Asstt. Year : 2013-14 Ita No. 2477/Del/2019 : Asstt. Year : 2014-15 Ita No. 2478/Del/2019 : Asstt. Year : 2015-16 Smt. Santosh Garg, Vs Pr. Cit, W/O Sh. Tarsem Garg, Central, Gurugram, C/O Rajiv Goel & Associates, Haryana-122016 179, Bank Road, Ambala Cantt. Haryana-133001 (Appellant) (Respondent) Pan No. Aawpg9894J Ita No. 2479/Del/2019 : Asstt. Year : 2011-12 Ita No. 2480/Del/2019 : Asstt. Year : 2012-13 Ita No. 2481/Del/2019 : Asstt. Year : 2013-14 Ita No. 2482/Del/2019 : Asstt. Year : 2014-15 Ita No. 2483/Del/2019 : Asstt. Year : 2015-16 Sh. Tarsem Garg, Vs Pr. Cit, S/O Sh. Inder Pal Garg, Central, Gurugram, C/O Rajiv Goel & Associates, Haryana-122016 179, Bank Road, Ambala Cantt. Haryana-133001 (Appellant) (Respondent) Pan No. Adepg1240P Ita No. 1594/Del/2019 : Asstt. Year : 2009-10 Ita No. 1595/Del/2019 : Asstt. Year : 2010-11 Ita No. 1596/Del/2019 : Asstt. Year : 2011-12 Ita No. 1597/Del/2019 : Asstt. Year : 2012-13 Ita No. 1598/Del/2019 : Asstt. Year : 2013-14 Ita No. 1599/Del/2019 : Asstt. Year : 2014-15 Ita No. 1600/Del/2019 : Asstt. Year : 2015-16

For Appellant: Sh. Ashwani Kumar, CAFor Respondent: Sh. S. S. Rana, CIT DR
Section 132Section 263

along with affidavits of each doctor and other educational certificates and evidence of working with MMU and copy of their Income Tax return. Investigation Wing of Income Tax has recorded statement of a few doctors out of the total employees of Medical College who confirmed the payments and working with ... doctors for personal attendance, whose are associated with the your trust/group as Assistant Professor/Professor. The name of the faculties, whom summons were issued by Investigation Wing are as under:- ITA Nos. 2475 to 2483 & 1594 to 1600/Del/2019 22 Sr. Name Address Remarks Date of No. Summon 1 Dr. Rakesh Arora

Tarsem Garg, Ambala Cantt vs. Pr.CIT, Central, Gurugram

ITA 2479/DEL/2019[2011-12]Status: DisposedITAT Delhi19 Aug 2019AY 2011-12

Bench: Sh. H. S. Sidhudr. B. R. R. Kumarita No. 2475/Del/2019 : Asstt. Year : 2012-13 Ita No. 2476/Del/2019 : Asstt. Year : 2013-14 Ita No. 2477/Del/2019 : Asstt. Year : 2014-15 Ita No. 2478/Del/2019 : Asstt. Year : 2015-16 Smt. Santosh Garg, Vs Pr. Cit, W/O Sh. Tarsem Garg, Central, Gurugram, C/O Rajiv Goel & Associates, Haryana-122016 179, Bank Road, Ambala Cantt. Haryana-133001 (Appellant) (Respondent) Pan No. Aawpg9894J Ita No. 2479/Del/2019 : Asstt. Year : 2011-12 Ita No. 2480/Del/2019 : Asstt. Year : 2012-13 Ita No. 2481/Del/2019 : Asstt. Year : 2013-14 Ita No. 2482/Del/2019 : Asstt. Year : 2014-15 Ita No. 2483/Del/2019 : Asstt. Year : 2015-16 Sh. Tarsem Garg, Vs Pr. Cit, S/O Sh. Inder Pal Garg, Central, Gurugram, C/O Rajiv Goel & Associates, Haryana-122016 179, Bank Road, Ambala Cantt. Haryana-133001 (Appellant) (Respondent) Pan No. Adepg1240P Ita No. 1594/Del/2019 : Asstt. Year : 2009-10 Ita No. 1595/Del/2019 : Asstt. Year : 2010-11 Ita No. 1596/Del/2019 : Asstt. Year : 2011-12 Ita No. 1597/Del/2019 : Asstt. Year : 2012-13 Ita No. 1598/Del/2019 : Asstt. Year : 2013-14 Ita No. 1599/Del/2019 : Asstt. Year : 2014-15 Ita No. 1600/Del/2019 : Asstt. Year : 2015-16

For Appellant: Sh. Ashwani Kumar, CAFor Respondent: Sh. S. S. Rana, CIT DR
Section 132Section 263

along with affidavits of each doctor and other educational certificates and evidence of working with MMU and copy of their Income Tax return. Investigation Wing of Income Tax has recorded statement of a few doctors out of the total employees of Medical College who confirmed the payments and working with ... doctors for personal attendance, whose are associated with the your trust/group as Assistant Professor/Professor. The name of the faculties, whom summons were issued by Investigation Wing are as under:- ITA Nos. 2475 to 2483 & 1594 to 1600/Del/2019 22 Sr. Name Address Remarks Date of No. Summon 1 Dr. Rakesh Arora

Santosh Garg, Ambala Cantt vs. Pr.CIT, Central, Gurugram

ITA 2478/DEL/2019[2015-16]Status: DisposedITAT Delhi19 Aug 2019AY 2015-16

Bench: Sh. H. S. Sidhudr. B. R. R. Kumarita No. 2475/Del/2019 : Asstt. Year : 2012-13 Ita No. 2476/Del/2019 : Asstt. Year : 2013-14 Ita No. 2477/Del/2019 : Asstt. Year : 2014-15 Ita No. 2478/Del/2019 : Asstt. Year : 2015-16 Smt. Santosh Garg, Vs Pr. Cit, W/O Sh. Tarsem Garg, Central, Gurugram, C/O Rajiv Goel & Associates, Haryana-122016 179, Bank Road, Ambala Cantt. Haryana-133001 (Appellant) (Respondent) Pan No. Aawpg9894J Ita No. 2479/Del/2019 : Asstt. Year : 2011-12 Ita No. 2480/Del/2019 : Asstt. Year : 2012-13 Ita No. 2481/Del/2019 : Asstt. Year : 2013-14 Ita No. 2482/Del/2019 : Asstt. Year : 2014-15 Ita No. 2483/Del/2019 : Asstt. Year : 2015-16 Sh. Tarsem Garg, Vs Pr. Cit, S/O Sh. Inder Pal Garg, Central, Gurugram, C/O Rajiv Goel & Associates, Haryana-122016 179, Bank Road, Ambala Cantt. Haryana-133001 (Appellant) (Respondent) Pan No. Adepg1240P Ita No. 1594/Del/2019 : Asstt. Year : 2009-10 Ita No. 1595/Del/2019 : Asstt. Year : 2010-11 Ita No. 1596/Del/2019 : Asstt. Year : 2011-12 Ita No. 1597/Del/2019 : Asstt. Year : 2012-13 Ita No. 1598/Del/2019 : Asstt. Year : 2013-14 Ita No. 1599/Del/2019 : Asstt. Year : 2014-15 Ita No. 1600/Del/2019 : Asstt. Year : 2015-16

For Appellant: Sh. Ashwani Kumar, CAFor Respondent: Sh. S. S. Rana, CIT DR
Section 132Section 263

along with affidavits of each doctor and other educational certificates and evidence of working with MMU and copy of their Income Tax return. Investigation Wing of Income Tax has recorded statement of a few doctors out of the total employees of Medical College who confirmed the payments and working with ... doctors for personal attendance, whose are associated with the your trust/group as Assistant Professor/Professor. The name of the faculties, whom summons were issued by Investigation Wing are as under:- ITA Nos. 2475 to 2483 & 1594 to 1600/Del/2019 22 Sr. Name Address Remarks Date of No. Summon 1 Dr. Rakesh Arora

Maharishi Markandeshwar University Trust, Ambala Cantt vs. Pr.CIT, Central, Gurgaon

ITA 1597/DEL/2019[2012-13]Status: DisposedITAT Delhi19 Aug 2019AY 2012-13

Bench: Sh. H. S. Sidhudr. B. R. R. Kumarita No. 2475/Del/2019 : Asstt. Year : 2012-13 Ita No. 2476/Del/2019 : Asstt. Year : 2013-14 Ita No. 2477/Del/2019 : Asstt. Year : 2014-15 Ita No. 2478/Del/2019 : Asstt. Year : 2015-16 Smt. Santosh Garg, Vs Pr. Cit, W/O Sh. Tarsem Garg, Central, Gurugram, C/O Rajiv Goel & Associates, Haryana-122016 179, Bank Road, Ambala Cantt. Haryana-133001 (Appellant) (Respondent) Pan No. Aawpg9894J Ita No. 2479/Del/2019 : Asstt. Year : 2011-12 Ita No. 2480/Del/2019 : Asstt. Year : 2012-13 Ita No. 2481/Del/2019 : Asstt. Year : 2013-14 Ita No. 2482/Del/2019 : Asstt. Year : 2014-15 Ita No. 2483/Del/2019 : Asstt. Year : 2015-16 Sh. Tarsem Garg, Vs Pr. Cit, S/O Sh. Inder Pal Garg, Central, Gurugram, C/O Rajiv Goel & Associates, Haryana-122016 179, Bank Road, Ambala Cantt. Haryana-133001 (Appellant) (Respondent) Pan No. Adepg1240P Ita No. 1594/Del/2019 : Asstt. Year : 2009-10 Ita No. 1595/Del/2019 : Asstt. Year : 2010-11 Ita No. 1596/Del/2019 : Asstt. Year : 2011-12 Ita No. 1597/Del/2019 : Asstt. Year : 2012-13 Ita No. 1598/Del/2019 : Asstt. Year : 2013-14 Ita No. 1599/Del/2019 : Asstt. Year : 2014-15 Ita No. 1600/Del/2019 : Asstt. Year : 2015-16

For Appellant: Sh. Ashwani Kumar, CAFor Respondent: Sh. S. S. Rana, CIT DR
Section 132Section 263

along with affidavits of each doctor and other educational certificates and evidence of working with MMU and copy of their Income Tax return. Investigation Wing of Income Tax has recorded statement of a few doctors out of the total employees of Medical College who confirmed the payments and working with ... doctors for personal attendance, whose are associated with the your trust/group as Assistant Professor/Professor. The name of the faculties, whom summons were issued by Investigation Wing are as under:- ITA Nos. 2475 to 2483 & 1594 to 1600/Del/2019 22 Sr. Name Address Remarks Date of No. Summon 1 Dr. Rakesh Arora

Maharishi Markandeshwar University Trust, Ambala Cantt vs. Pr.CIT, Central, Gurgaon

ITA 1596/DEL/2019[2011-12]Status: DisposedITAT Delhi19 Aug 2019AY 2011-12

Bench: Sh. H. S. Sidhudr. B. R. R. Kumarita No. 2475/Del/2019 : Asstt. Year : 2012-13 Ita No. 2476/Del/2019 : Asstt. Year : 2013-14 Ita No. 2477/Del/2019 : Asstt. Year : 2014-15 Ita No. 2478/Del/2019 : Asstt. Year : 2015-16 Smt. Santosh Garg, Vs Pr. Cit, W/O Sh. Tarsem Garg, Central, Gurugram, C/O Rajiv Goel & Associates, Haryana-122016 179, Bank Road, Ambala Cantt. Haryana-133001 (Appellant) (Respondent) Pan No. Aawpg9894J Ita No. 2479/Del/2019 : Asstt. Year : 2011-12 Ita No. 2480/Del/2019 : Asstt. Year : 2012-13 Ita No. 2481/Del/2019 : Asstt. Year : 2013-14 Ita No. 2482/Del/2019 : Asstt. Year : 2014-15 Ita No. 2483/Del/2019 : Asstt. Year : 2015-16 Sh. Tarsem Garg, Vs Pr. Cit, S/O Sh. Inder Pal Garg, Central, Gurugram, C/O Rajiv Goel & Associates, Haryana-122016 179, Bank Road, Ambala Cantt. Haryana-133001 (Appellant) (Respondent) Pan No. Adepg1240P Ita No. 1594/Del/2019 : Asstt. Year : 2009-10 Ita No. 1595/Del/2019 : Asstt. Year : 2010-11 Ita No. 1596/Del/2019 : Asstt. Year : 2011-12 Ita No. 1597/Del/2019 : Asstt. Year : 2012-13 Ita No. 1598/Del/2019 : Asstt. Year : 2013-14 Ita No. 1599/Del/2019 : Asstt. Year : 2014-15 Ita No. 1600/Del/2019 : Asstt. Year : 2015-16

For Appellant: Sh. Ashwani Kumar, CAFor Respondent: Sh. S. S. Rana, CIT DR
Section 132Section 263

along with affidavits of each doctor and other educational certificates and evidence of working with MMU and copy of their Income Tax return. Investigation Wing of Income Tax has recorded statement of a few doctors out of the total employees of Medical College who confirmed the payments and working with ... doctors for personal attendance, whose are associated with the your trust/group as Assistant Professor/Professor. The name of the faculties, whom summons were issued by Investigation Wing are as under:- ITA Nos. 2475 to 2483 & 1594 to 1600/Del/2019 22 Sr. Name Address Remarks Date of No. Summon 1 Dr. Rakesh Arora

Maharishi Markandeshwar University Trust, Ambala Cantt vs. Pr.CIT, Central, Gurgaon

ITA 1595/DEL/2019[2010-11]Status: DisposedITAT Delhi19 Aug 2019AY 2010-11

Bench: Sh. H. S. Sidhudr. B. R. R. Kumarita No. 2475/Del/2019 : Asstt. Year : 2012-13 Ita No. 2476/Del/2019 : Asstt. Year : 2013-14 Ita No. 2477/Del/2019 : Asstt. Year : 2014-15 Ita No. 2478/Del/2019 : Asstt. Year : 2015-16 Smt. Santosh Garg, Vs Pr. Cit, W/O Sh. Tarsem Garg, Central, Gurugram, C/O Rajiv Goel & Associates, Haryana-122016 179, Bank Road, Ambala Cantt. Haryana-133001 (Appellant) (Respondent) Pan No. Aawpg9894J Ita No. 2479/Del/2019 : Asstt. Year : 2011-12 Ita No. 2480/Del/2019 : Asstt. Year : 2012-13 Ita No. 2481/Del/2019 : Asstt. Year : 2013-14 Ita No. 2482/Del/2019 : Asstt. Year : 2014-15 Ita No. 2483/Del/2019 : Asstt. Year : 2015-16 Sh. Tarsem Garg, Vs Pr. Cit, S/O Sh. Inder Pal Garg, Central, Gurugram, C/O Rajiv Goel & Associates, Haryana-122016 179, Bank Road, Ambala Cantt. Haryana-133001 (Appellant) (Respondent) Pan No. Adepg1240P Ita No. 1594/Del/2019 : Asstt. Year : 2009-10 Ita No. 1595/Del/2019 : Asstt. Year : 2010-11 Ita No. 1596/Del/2019 : Asstt. Year : 2011-12 Ita No. 1597/Del/2019 : Asstt. Year : 2012-13 Ita No. 1598/Del/2019 : Asstt. Year : 2013-14 Ita No. 1599/Del/2019 : Asstt. Year : 2014-15 Ita No. 1600/Del/2019 : Asstt. Year : 2015-16

For Appellant: Sh. Ashwani Kumar, CAFor Respondent: Sh. S. S. Rana, CIT DR
Section 132Section 263

along with affidavits of each doctor and other educational certificates and evidence of working with MMU and copy of their Income Tax return. Investigation Wing of Income Tax has recorded statement of a few doctors out of the total employees of Medical College who confirmed the payments and working with ... doctors for personal attendance, whose are associated with the your trust/group as Assistant Professor/Professor. The name of the faculties, whom summons were issued by Investigation Wing are as under:- ITA Nos. 2475 to 2483 & 1594 to 1600/Del/2019 22 Sr. Name Address Remarks Date of No. Summon 1 Dr. Rakesh Arora

Ashok Makwana (HUF), Chennai vs. ITO Non Corporate Ward 9(1), Chennai

In the result, the appeal filed by the each of the above assessee is dismissed

ITA 747/CHNY/2019[2015-16]Status: DisposedITAT Chennai16 Aug 2019AY 2015-16

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaramanआयकर अपील सं./I.T.A.No.746 /Chny/2019 ("नधा"रण वष" / Assessment Year: 2012-13) Vs The Income Tax Officer, Shri Ashok Batuklal Makwana, Flat No.E062, Door No.49, Non-Corporate Ward 9(1), Dlf Commanders Court, Chennai. Ethiraj Salai, Egmore, Chennai – 600 008. Pan: Admpm1490R (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./I.T.A.No.747/Chny/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Vs The Income Tax Officer, M/S. Ashok Makwana (Huf) Flat No.E062, Door No.49, Non-Corporate Ward 9(1), Dlf Commanders Court, Chennai. Ethiraj Salai, Egmore, Chennai – 600 008. Pan: Aaiha5661B (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : None ""यथ" क" ओर से/Respondent By : Shri Guru Bashyam, Jcit

For Appellant: NoneFor Respondent: Shri Guru Bashyam, JCIT
Section 10Section 10(38)Section 68

assessee, an individual & M/s. Ashok Makwana, the assessee, a HUF are doing business in share trading. The Assessing Officer received a report from the investigation wing of Kolkata, in which, inter alia, each of the assessee was specified as one of the parties who indulged in bogus / non-genuine long ... pleaded to dismiss these appeals. 5. We heard the Ld.DR and gone through the relevant material. The Assessing Officer received a report from the investigation wing of Kolkata, in which, inter alia, each of the assessee was specified as one of the parties who indulged in bogus / non- genuine long

Ashok Batuklal Makwana, Chennai vs. ITO Non Corporate Ward 9(1), Chennai

In the result, the appeal filed by the each of the above assessee is dismissed

ITA 746/CHNY/2019[2012-13]Status: DisposedITAT Chennai16 Aug 2019AY 2012-13

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaramanआयकर अपील सं./I.T.A.No.746 /Chny/2019 ("नधा"रण वष" / Assessment Year: 2012-13) Vs The Income Tax Officer, Shri Ashok Batuklal Makwana, Flat No.E062, Door No.49, Non-Corporate Ward 9(1), Dlf Commanders Court, Chennai. Ethiraj Salai, Egmore, Chennai – 600 008. Pan: Admpm1490R (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./I.T.A.No.747/Chny/2019 ("नधा"रण वष" / Assessment Year: 2015-16) Vs The Income Tax Officer, M/S. Ashok Makwana (Huf) Flat No.E062, Door No.49, Non-Corporate Ward 9(1), Dlf Commanders Court, Chennai. Ethiraj Salai, Egmore, Chennai – 600 008. Pan: Aaiha5661B (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : None ""यथ" क" ओर से/Respondent By : Shri Guru Bashyam, Jcit

For Appellant: NoneFor Respondent: Shri Guru Bashyam, JCIT
Section 10Section 10(38)Section 68

assessee, an individual & M/s. Ashok Makwana, the assessee, a HUF are doing business in share trading. The Assessing Officer received a report from the investigation wing of Kolkata, in which, inter alia, each of the assessee was specified as one of the parties who indulged in bogus / non-genuine long ... pleaded to dismiss these appeals. 5. We heard the Ld.DR and gone through the relevant material. The Assessing Officer received a report from the investigation wing of Kolkata, in which, inter alia, each of the assessee was specified as one of the parties who indulged in bogus / non- genuine long