Nikita Mahajan Vs ITO Ward-2(1) Faridabad
.... evant to A.Y. 2016-17. The assessee is one such beneficiary who has obtained accommodation entries amounting to Rs.2,24,00,700/- in the form of bogus Long Term Capital Gain through penny stock from sale of script M/s Yamini Investments Company Limited during the year under consideration. 3. ...
Income Tax Appellate Tribunal (Delhi E Bench)
Flair Exports Pvt. Ltd. Vs Assistant Commissioner of Income Tax, Circle 9(1), New Delhi
.... ndertaken by the appellant be not treated as speculative in nature and the loss from this commodity business did not treated as speculative loss. In response, the AR has submitted that the transactions are not covered by the provisions of section 43(5) of the Act as the transactions were deliver ...
Income Tax Appellate Tribunal (Delhi B Bench)
Agrasain Bhawan Trust Regd Vs DCIT Exemption Delhi
.... tion leads to absurd situation. 11. 1 In this context, we will like to refer to observations of the Hon'ble Supreme Court in the case of K P Varghase(supra), where in Hon'ble SC observed as under : Quote, "It is a well-recognised rule of construction that a statutory provision mu ...
Income Tax Appellate Tribunal (Delhi A Bench)
Puran Chand Arora Charitable Trust Vs ITO, Exp. 2 (4), Delhi
.... rectory and not mandatory. 5.6 He brought to our notice Circular dated February 9, 1978 of the CBDT and submitted that according to said circular, it is not mandatory under section 12A (b) to file the audit report along with the return of income. He submitted that normally, a charitable or ...
Income Tax Appellate Tribunal (Delhi F Bench)
Capital Co-operative Thrift and Credit Society Vs ITO, Ward 40(4), Delhi and Ors.
.... the Banks, other than Banks in the nature of Co-op. Society is under question. We notice that the issue is squarely covered against the assessee by the judgment of the Hon’ble Delhi High Court in the case of Mantola Co-operative Thrift & Credit Society Ltd. vs. CIT (2014) 90 CCH 0075 Delhi ...
Income Tax Appellate Tribunal (Delhi B Bench)
ITO, Ward 27 (3), New Delhi Vs M/s. Nova Formworks Private Ltd.
.... providing identity, creditworthiness and genuineness of the transaction. He further observed that AO has not brought any evidence whatsoever to show that entire share application money is bogus. Since all the informations were already disclosed by the assessee in their books of account the addit ...
Income Tax Appellate Tribunal (Delhi F Bench)
Make My Trip (India) Private Limited Vs DCIT (International Taxation), Circle-16(1), New Delhi
.... . (vi) Whether there were actual purchases or phantom rights. (vii) What is the Proof of ESOPs any mails or documents). (viii) Whether the options were exercised by the employee or not. ix) List of employee who subscribed to these shares and their current employment status. ...
Income Tax Appellate Tribunal (Delhi I Bench)
Shashi Kant Chaurasia Vs DCIT, Central Circle-27, New Delhi
.... Book • Copy of clarification dated 26.09.2021 along with acknowledgment filed in support of change of address of Niti Impex and Beena Impex enclosed in Pages 253 to 264 of Paper Book • Copy of response filed by the party to notice issued u/s 133(6) (received under RTI) of the Act – ...
Income Tax Appellate Tribunal (Delhi G Bench)
Sujit Madan Vs DCIT, Central Circle-01, New Delhi
.... T statement evidencing the fact of dematerialization of shares and evidence for shares getting debited in the DEMAT statement as and when they are sold. d) Copy of statement of accounts ledger from 1-04-2015 to 31-03-2016 of the sharebroker ‘Choice Equity Broking Limited’. e) Copy of ...
Income Tax Appellate Tribunal (Delhi G Bench)
Suryavanshi Ventura Pvt. Ltd. (Earlier known as Suryavanshi Finlease Pvt. Ltd) Vs ACIT, Central Circle, Karnal
.... In appeal, the Ld. CIT(A) confirmed the addition on merit. The assessee also raised the issue of incriminating material before the CIT(A), who dealt that issue as under: - “8. Grounds of appeal no 5-7 In these grounds of appeal, the appellant has stated that additions made in the orde ...
Income Tax Appellate Tribunal (Delhi G Bench)
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