Apostle Trading Consultants Private Limited Vs DCIT
.... issioner wrongly held that borrowed loan has been diverted by the Assessee to its sister concern without any interest, whereas the Assessee entered into a MoU dated 15.02.2013 with FDPL, wherein the clause of security deposit of Rs. .15 Crores has been specified, which shows the business purpose ...
Income Tax Appellate Tribunal (Delhi D Bench)
M/S Coronet Hotel Services & Suppliers Pvt. Ltd Vs DCIT
.... income filed, on mistaken belief inadvertently shown the revenue from operations of Hotel as “rental income” which was later on shown as income from “Business” by revising its return of income and therefore cannot be taken a base for treatment of the revenue as rental income from house property ...
Income Tax Appellate Tribunal (Delhi B Bench)
ACIT Vs M/S ECE Industries Ltd
.... bed. Consequently the AO is not empowered to call for the report directly from the Joint Sub-Registrar, Hyderabad (South) as done in this case, as per the dictum laid down by the Hon’ble Apex Court in the case of Smt. Amiya Bala Paul Vs. CIT (2003) 262 ITR 407 (SC) to the effect “that power of e ...
Income Tax Appellate Tribunal (Delhi B Bench)
Jubilant Pharmova Limited (Erstwhile Jubilant Life Sciences Limited) Vs Pr. CIT
.... t portion of reply at page 30 and 33 of the paper book wherein it was inter alia submitted that the during A.Y. 2016-17 assessee had written back provision for doubtful debts amounting to Rs. 38,18,704/- and included the same in its Profit and Loss account. It was further submitted that since th ...
Income Tax Appellate Tribunal (Delhi C Bench)
Gautam Chadha(Late) Vs ACIT
.... High Court is correct in holding that since service is the duty of service provider the agent is not concerned whether ultimately service is availed by the customer or not irrespective of the fact that the income of the agent is dependent on the services provided by the Principal. E. Wheth ...
Income Tax Appellate Tribunal (Delhi C Bench)
ACIT Vs Msg Finance India P. Ltd.
.... i.e. , much before than the date of search. The same is evident from Form 18 filed before ROC in respect of change in address. Further, the Ld. AR has filed a copy of income tax return and annual return filed before ROC just prior to the date of search, i.e., A .Y . 2014-15 and just after the da ...
Income Tax Appellate Tribunal (Delhi E Bench)
Living Media India Ltd Vs ACIT
.... lowed. 15. As far as ITA Nos. 4534 & 6295/Del/2019 for A.Ys. 2015-16 & 2016-17 are concerned, before us, Learned AR has submitted that the issue raised in the appeals for A.Ys. 2015-16 & 2016-17 are identical to that of A.Y. 2014-15. We have hereinabove while deciding the assess ...
Income Tax Appellate Tribunal (Delhi E Bench)
Dharampal Premchand Ltd Vs DCIT
.... acco manufacturing unit at Noida Special Economic Zone and had claimed profit of Rs.1,00,12,142/- of the unit being exempt u/s 10AA of I.T. Act. AO also noted that the auditor had computed the exemption under Section 10AA of the Act at Rs.96,12,694/-. The assessee was therefore asked to explain ...
Income Tax Appellate Tribunal (Delhi B Bench)
Gardenia India Ltd. Vs DCIT
.... the Act. We observe that the said amount of Rs.57,02,001/- has been determined by the ld. Commissioner as taxable u/s. 56 of the Act, as income of the Assessee under the head “other sources” instead of undisclosed income u/s. 69A of the Act as determined by the Assessing Officer. In view of our ...
Income Tax Appellate Tribunal (Delhi C Bench)
Jacobinia Laboratories Pvt. Ltd Vs ITO
.... ning and basis defying commercial prudence. Premium of Rs.4490/- has been paid by persons/companies of unproven financials credentials to the appellant company which has admittedly been doing no business, whatsoever. These primary shareholders have paid consideration in the form of highly valued ...
Income Tax Appellate Tribunal (Delhi C Bench)
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