M/S A.N. Traders Pvt Ltd Vs Dy. C.I.T.
.... ld. counsel for the assessee vehemently stated that the assessee has furnished complete details as per reply placed at pages 12 and 13 of the Paper Book. It is the say of the ld. counsel for the assessee that similar details were furnished before the ld. CIT(A) who also ignored the same. 10. ...
Income Tax Appellate Tribunal (Delhi A Bench)
A.C.I.T Vs Dhiraj Jain
.... .w.s 115BBE of the Act as income was never disclosed by the assessee and would never have been disclosed had there been no search proceedings. 9. The Assessing Officer further discarded the contention of the assessee that income is not chargeable under the head income from other sources. ...
Income Tax Appellate Tribunal (Delhi H Bench)
Jaswant Singh Yadav Vs I.T.O
.... ssessing Officer must have reason to believe that any income chargeable to tax has escaped assessment for any assessment year ; (ii) upon the formation of that belief and before he proceeds to make an assessment, reassessment or recomputation, the Assessing Officer has to serve on the assessee a ...
Income Tax Appellate Tribunal (Delhi A Bench)
Dy. C.I.T. Vs M/S ATNT Infrastructure Services Pvt Ltd
.... unexplained investment. 5. We find that the Assessing Officer has made the addition on the basis of market price of the land and building whereas the assessee has declared the value of these assets as per cost incurred by it when the land was purchased in F.Y. 2010-11. 6. The basis of ...
Income Tax Appellate Tribunal (Delhi A Bench)
Warm Forgings P. Ltd. Vs DCIT
.... ing therein that a search operation was carried out in the case of Surendra Kumar Jain group of cases wherein after scrutiny of the incriminating documents seized during the course of search and subsequently post search enquiry, it has been noticed that the said group was involved in providing a ...
Income Tax Appellate Tribunal (Delhi F Bench)
Compact Texfab Pvt. Ltd APPELLANT Vs ITO
.... even repaid the entire loans to Olive Vinimay Pvt Ltd during the year under consideration. Hence the genuineness of the transactions are also proved beyond reasonable doubt. The same cannot by any stretch of imagination be construed as accommodation entries. Hence we have no hesitation to delet ...
Income Tax Appellate Tribunal (Delhi B Bench)
Gaurav Goel Vs ITO
.... een looked into by the ld. AO from the angle of suspicion by ignoring the aforesaid factual details placed on record proving the credentials of CCL International Ltd. It is trite law that suspicion howsoever strong cannot partake the character of a legal evidence. This is a classic case of the r ...
Income Tax Appellate Tribunal (Delhi C Bench)
Superwell Services Pvt. Ltd. Vs ACIT
.... e Tax vs. Alom Extrusions Ltd. (1 SCC 489) relied upon by the assessee. 4. The Hon’ble Apex Court in the case of Checkmate Services P. Ltd. vs. Commissioner Of Income Tax-I in CA No. 2833/2016 vide order dated 12.10.2022 observed that there is a marked distinction between the nature and cha ...
Income Tax Appellate Tribunal (Delhi SMC Bench)
Finesse International Design Pvt. Ltd. Vs Addl. CIT
.... 10 . 11 . 2017 79000 10 Fahainda Islam Sherwani kurta Churidar Stol e Paqdee 31 . 12 . 2017 190000 11 Fahainda Islam Jodhpuri S ...
Income Tax Appellate Tribunal (Delhi H Bench)
Shivnandan Prasad & Sons Vs Income Tax Officer
.... observing that no wage register, stock register was produced and, therefore, the books of accounts are not complete. The Assessing Officer initiated penalty proceedings under Section 271(1)(c) of the Act and imposed penalty of Rs.4,87,837/- which was sustained by the ld. CIT (Appeals). 3. ...
Income Tax Appellate Tribunal (Delhi G Bench)
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