DCIT Vs Gemalto Digital Security Pvt. Ltd.
.... nsel for the assessee submitted that the order passed by the CIT(A) as per law and assessee provided the accurate details of losses on the basis of the record. The assessee furnished the accurate particulars, so the penalty cannot be imposed on the assessee. It is also submitted that Revenue had ...
Income Tax Appellate Tribunal (Delhi I Bench)
ACIT Vs Yogesh Gambhir
.... f his son Sh. Shiv Kumar Gaur for the course of MS ENT on 27.04.2010 amounting to Rs. 40,01,000/- In view of the above facts, I have reason to believe that income of Rs. 40,01,000/- has escaped assessment due to failure on the part of the assessee to disclose true and correct particulars of inco ...
Income Tax Appellate Tribunal (Delhi H Bench)
Openwave Mobility, Inc Vs DCIT
.... of the decision of Hon’ble Supreme Court in the case of Engineering Analysis Centre of Excellence Pvt. Ltd. (supra). However, the Ld. AO failed to follow the directions of the Hon’ble DRP and hence the assessment order passed by the Ld. AO in violation of the direction of the Hon’ble DRP is null ...
Income Tax Appellate Tribunal (Delhi D Bench)
UFO Moviez India Ltd Vs DCIT
.... under: "........Disallowance under Section 14A read with Rule 80 volunteered Rs.2,97,440/- as attributable under Section 14A for the purpose of disallowance - AO on the basis of his own understanding of Rule 8D of the Income Tax Rules disallowed the sum of Rs.52,56,197/- Held that:- In ...
Income Tax Appellate Tribunal (Delhi G Bench)
Asst. CIT Vs M/S Lucky Exports
.... e provided by the commission agents. However, the assessee could not furnish any document or evidences of providing of services by any of the above said commission agents. In order to verify, the Assessing Officer issued summons u/s 131 of the Act to M/s Synergy Petro Products Pvt. Ltd., New Del ...
Income Tax Appellate Tribunal (Delhi F Bench)
M/S Raghav Technology (P) Ltd. Vs ITO
.... lly ascertained the facts by making further investigations and should have drawn conclusions as at this stage of proceedings it is not relevant. The important question is whether there was relevant material on which a reasonable person could have formed a belief is necessity which definitely the ...
Income Tax Appellate Tribunal (Delhi F Bench)
Global Green Company Ltd. Vs DCIT
.... sons. Thus, we consider it an appropriate case to allow the grounds raised in AYs 2007-08 and 2008-09. Accordingly, the said issue is decided in favour of the assessee. 4. The second issue arises out of the disallowance of interest and the grounds runs common to all the appeals. The case of ...
Income Tax Appellate Tribunal (Delhi H Bench)
Kusum Lata Vs Dy. CIT
.... 10 and other A.Ys.2010-11 to 2013-14 are undisputedly unabated assessment years. In this regard, he submitted that the search was conducted on 27/11/2014 and the return of income for A.Y.2009-10 was filed on 31/07/2009 and time of issuance of notice u/s 143(2) was expired on 30/09/2010. Therefor ...
Income Tax Appellate Tribunal (Delhi F Bench)
DCIT Vs J. K. Techno Soft Ltd.
.... red by the assessee are binding and enforceable in law and hence the loss incurred on the date of balance sheet, due to the adverse exchange fluctuations would be allowable under the mercantile system of accounting entered that the same had not been actually paid, thus the same cannot be termed ...
Income Tax Appellate Tribunal (Delhi E Bench)
M/S P &B Enterprises Pvt Ltd Vs A.C.I.T
.... ered the representations. Since, the amended provisions of section 40(b) have been introduced only with effect from the A.Y.1993-94 and these may not have been understood correctly the Board are of the view that a liberal approach may be taken for the initial years. It has been decided that for ...
Income Tax Appellate Tribunal (Delhi E Bench)
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!