DCIT Vs Reliable Realtech Pvt. Ltd.
.... Supreme Court ruling in CIT v. Belahari Investments Pvt. Ltd., (2008) 299 ITR 1, to this effect which discussed both the percentage completion and the project completion methods, and noted its difference were considered. In Manish Buildwell (supra) it was held that it cannot be said that project ...
Income Tax Appellate Tribunal (Delhi F Bench)
Dalmia (Bros.) Pvt. Ltd. Vs Income Tax Officer
.... para 7 of the assessment order. Before making the said disallowance Assessing Officer did not afford an opportunity to the appellant in this regard. Assessing Officer, however, desired the assessee to submit details of dividend income received and details of fresh investments made. Company has n ...
Income Tax Appellate Tribunal (Delhi B Bench)
Sabre GLBL Inc Vs Asstt. Commissioner Of Income Tax
.... MD. Sabre remunerated NMD for providing distribution and marketing services @ 60% of booking fees. Further cost of computer and printers etc. installed by NMD at the premises of agent was also partially reimbursed by Sabre to NMD. The cost of communication links was however borne by NMD. 27. ...
Income Tax Appellate Tribunal (Delhi G Bench)
ACIT Vs M/S Divine Infracon Pvt. Ltd.
.... d income into their books of account in the grab of all sorts of entries i.e. share capital, share premium and unsecured loans etc. In view of these facts and the fact that the assessee failed to establish the identity and creditworthiness of the loan creditors i.e. the above mentioned companies ...
Income Tax Appellate Tribunal (Delhi B Bench)
DCIT Vs Mohan Mittal
.... the same was not confronted to the assessee and his statement was also not subjected to crossexamination on behalf of the assessee. Therefore, his statement cannot be read in evidence against the assessee. The A.O. did not mention any fact as to how the claim of assessee was sham or bogus. The a ...
Income Tax Appellate Tribunal (Delhi E Bench)
Dy C.I.T Vs M/S Mark Buildtech Pvt Ltd
.... ED963867848IN dated 20.08.2010 and reply of the Chief General Manager, reads as under: “In continuation of this office letter of even number dated 15.03.2012, further enquires have revealed that only computer record is now available at Kalkaji HO. As per the computer record the article was ...
Income Tax Appellate Tribunal (Delhi E Bench)
Karamveer Electronics Ltd Vs Pr. C.I.T.
.... sion. It may be said in such a case that in the opinion of the Commissioner the order in question is prejudicial to the interests of the Revenue. But that by itself will not be enough to vest the Commissioner with the power of suo motu revision because the first requirement, viz., that the order ...
Income Tax Appellate Tribunal (Delhi E Bench)
M/S Matrix Clothing Pvt Ltd Vs Addl C.I.T.
.... fore, considering the facts, we direct the Assessing Officer to delete the addition of Rs.1,24,49,000/–. Ground No. 2 is accordingly allowed. 16. Ground Nos. 3 and 4 relate to the addition of Rs. 60,70,759/– and Rs.3 lakhs on account of disallowance of advance written off. 17. While ...
Income Tax Appellate Tribunal (Delhi E Bench)
Novel Deal Private Limited, Vs ITO
.... sion expenses of Rs.3,50,000/-. 3. Upon assessee’s appeal, in this regard, ld. CIT (A) noted that hearing notices to the assessee have not been complied with, hence citing various decisions, ld. CIT (A) dismissed the appeal for non-prosecution. Ld. CIT (A) held that in absence of any respon ...
Income Tax Appellate Tribunal (Delhi SMC Bench)
Kapil Narula Vs ITO
.... income of the Appellant on estimation basis. 5. That the NFAC erred in law and on the facts and circumstances of the case in not deleting the addition of Rs. 15,01,000/- to the income of the Appellant by the Ld. Assessing Officer under section 69A of the Act. 6. That the NFAC on facts ...
Income Tax Appellate Tribunal (Delhi SMC Bench)
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