Ashok Kumar Gupta Vs DCIT
.... hat any person who has under-reported his income shall be liable to pay a penalty in addition to tax, if any, on the under-reported income. (2) A person shall be considered to have under-reported his income, if— (a) the income assessed is greater than the income determined in the retu ...
Income Tax Appellate Tribunal (Delhi SMC Bench)
Parveen Tayal Vs DCIT
.... /unabated assessment. As per the second proviso to Section 153A, only pending assessment/reassessment shall stand abated and the AO would assume the jurisdiction with respect to such abated assessments. It does not provide that all completed/unabated assessments shall abate. If the submission on ...
Income Tax Appellate Tribunal (Delhi F Bench)
Diwakar Aggarwal Vs ITO
.... quot;, and not "may be", therefore, it is mandatory for the assessee to furnish form 67 on or before the date specified u/s. 139(1) to claim relief u/s. 90/91 of the Act. 6.5. On bare perusal of the Rule 128(9), I find that there cannot be a second opinion that for claiming of rel ...
Income Tax Appellate Tribunal (Delhi B Bench)
Income-Tax Officer Vs D.D. & Co.
.... r and not in the name of the assessee, the learned AO concluded that the expenditure cannot be allowed as deduction in the hands of the assessee AOP. There was absolutely no allegation leveled by the learned AO regarding the genuineness of payment of license fees by the assessee or license in th ...
Income Tax Appellate Tribunal (Delhi B Bench)
Dheerwati Sewa Trust Vs Commissioner Of Income-Tax
.... 19 accepting the returned income. This assessment was sought to be revised by the ld. PCIT u/s 263 of the Act on the following grounds:- a) Unsecured loans received in the sum of Rs 13,50,000/- was not examined by the ld. AO in the assessment proceedings. b) Assessee is not eligible f ...
Income Tax Appellate Tribunal (Delhi B Bench)
Ashok Kumar Tayal Vs PCIT (Central)
.... ce Closing Balance Opening Balance Closing Balance 2016 - 17 - - - 24 ,19 ,867.00 2017 - 18 - - ...
Income Tax Appellate Tribunal (Delhi A Bench)
Rita Singh Vs ACIT
.... 4,88,05,340 3,01,35,070 4. 2017-18 4,29,82,590 2,75,04,650 5. 2016-17 4,16,09,210 2,72,46,480 9. Learned C ...
Income Tax Appellate Tribunal (Delhi F Bench)
Bajrang Lal Periwal Vs ACIT
.... said request for adjournment in the appeals before the Ld. CIT(A) on behalf of the assessee, the Ld. CIT(A) proceeded with the appeals and finalized the same exparte. Relevant to mention that the Ld. Counsel appearing for the assessee drew our attention to the said letter dated 27.06.2023 writt ...
Income Tax Appellate Tribunal (Delhi B Bench)
M/S. Mideast Integrated Steels Ltd Vs ACIT
.... 2(2) of the Act, if the Assessing Officer deems it appropriate to ensure that the assessee has not understated the income or has not computed excessive loss or has not underpaid the tax in any manner, he shall serve a notice under section 143(2) of the Act requiring him to produce any evidence, ...
Income Tax Appellate Tribunal (Delhi E Bench)
Jitendra Agarwal Vs Income-Tax Officer
.... the assessee had deposited cash amounting to Rs. 13,95,000/- during demonetization period and Rs. 5,01,500/- during remaining period of financial year and that the assessee did not file his return of income for the relevant assessment year. As per assessment order, the assessee did not response ...
Income Tax Appellate Tribunal (Delhi SMC Bench)
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