Security Printing and Minting Corporation of India limited Vs ACIT, Circle 22(2), New Delhi
.... .2010 under section 154 of the Act for disallowance of prior period expenses of Rs.1,69,71,833/-. However, the appellant/assessee had not received any rectification order under section 154 of the Act passed in consequent to the above-mentioned notice dated 11.02.2010. The Ld. AR further argued t ...
Income Tax Appellate Tribunal (Delhi G Bench)
Avnish Kumar Suraj Kumar Jain Vs ITO, Ward-36(5), New Delhi
.... ys. The impugned order was passed on 27.11.2019, the appeal had been filed on 27.04.2023 after elapse of more than three years. The cause for delay is stated to be Covid-19 pandemic and roads and highways were closed down by the farmers. It is noticed from the records that there was no represent ...
Income Tax Appellate Tribunal (Delhi SMC Bench)
Veena Shah Vs Pr. CIT, Rohtak
.... nsation is in excess of the sum which the Collector did award as compensation, the award of the Court may direct that the Collector shall pay interest on such excess at the rate of [nine per centum] per annum from the date on which he took possession of the land to the date of payment of such ex ...
Income Tax Appellate Tribunal (Delhi G Bench)
Amit Laroya Vs ACIT, Circle-2(2)(1), New Delhi
.... r a short period of 31 days. The assessee offered the proportionate salary thereon amounting to Rs.29,86,022/ - in the return of income filed in India. Since assessee was exercising employment in Korea, the Indian company i.e. 3 M India Limited paid the salary to the assessee and cross charged t ...
Income Tax Appellate Tribunal (Delhi D Bench)
Siddhaanta Saraswati Foundation Vs Commissioner of Income-tax (Exemptions), Chandigarh
.... , assist/finance, support and/or aid to or help in the setting up and/or maintaining and/or running ashrams, educational facilities, ayurvedic medical facilities schools, orphanages, widow homes, lunatic asylums, poor houses or other establishments for relief and/or help to the poor, old and inf ...
Income Tax Appellate Tribunal (Delhi B Bench)
ACIT, Central circle-17, New Delhi Vs M/s Diamond Trade Company Ltd.
.... efacts on recored. The Assessing Officer has made further addition of Rs. 3,68,63,089/- in the hands of the appellant company u/s 68 of the Income Tax Act 1961 of advance received from customers against sales. The ARs of the appellant company has furnished before me copies of the documents and th ...
Income Tax Appellate Tribunal (Delhi B Bench)
DCIT, Circle, Bulandshahr Vs Shri Abid Ali Khan
.... /- was made on account of VAT and CST claimed as payable at Rs.27,43,482/- and Rs.2,76,669/-respectively. Thus, the total income was assessed at Rs.17,65,12,665/-. 5. Upon assessee’s appeal, ld. CIT (A) gave part relief. 6. Against the above order, Revenue is in appeal and the assesse ...
Income Tax Appellate Tribunal (Delhi A Bench)
Smt. Sangeeta Saini Vs Income Tax Officer, Ward 35(2), New Delhi
.... ere were litigations going on between the assessee and Roop Kant and others co-parceners. The assessee had filed civil suit before the Hon’ble High Court, the Hon’ble Court had ordered status quo, during the pendency of status quo order one of the coparceners had sold HUF property. The assessee ...
Income Tax Appellate Tribunal (Delhi G Bench)
HNV Printpack LLP Vs Income-tax Officer, Ward-59(3), New Delhi
.... sessment, a factual ground was also raised on the basis that the amount added in the year under appeal had not been received in the said year, but was received in the subsequent year AY 2012-13 (Refer PB Page 1 Para 2). All relevant documents, including the objections to the reopening of assessm ...
Income Tax Appellate Tribunal (Delhi SMC Bench)
ACIT Central Circle Ghaziabad Vs Anand Educational Society
.... ring assessment proceedings, the assessed has furnished the copy deed and a ledger account reflecting the payments, however, these payment of source of ling in the bank statements furnished by the assessee. No explanation of source of investment has been furnished, Ld. AD observes that in the as ...
Income Tax Appellate Tribunal (Delhi H 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!
