Narender Singh Narwal Vs Asstt. Director Of Income Tax
.... under: “3. When the matter was called for hearing, the ld. Counsel for the assessee at the outset pointed out that the judgment rendered by the Hon'ble Supreme Court in Checkmate Pvt. Ltd. vs. CIT (2022) 143 taxmann.com 178 (SC) is on the first principles that timely payment under the res ...
Income Tax Appellate Tribunal (Delhi E Bench)
ITO Vs Rashmi Rajiv Mehta
.... was pleaded that the Learned CIT(A) erred in deleting addition of Rs. 2,54,30,000/- made by the Learned AO without appreciating the findings of the Learned AO. Learned CIT(A) ignored the circumstantial fact that rarely a person would withdraw cash from his account in such a huge proportion and ...
Income Tax Appellate Tribunal (Delhi F Bench)
Rhine Energy LLP Vs Assessment Unit, Income Tax Department
.... of Buffet dinner, liquor and Government taxes etc.. The appellant claimed expenditure as revenue exclusively for purpose of business liable under section 37(1) of the Act. Learned AO held that Government is discouraging consumption of alcohol. The assessee claimed Rs. 1,04,318/- on account of p ...
Income Tax Appellate Tribunal (Delhi F Bench)
Backbase Europe BV Vs ACIT
.... ACIT failed to appreciate that there was no proper opportunity given before passing the impugned order/DRP order and any order passed in violation of the principles of natural justice is nullity in law.” 3. The Assessee is a tax resident of Netherlands and holds a valid tax residency certif ...
Income Tax Appellate Tribunal (Delhi D Bench)
Veena Singh Vs ACIT
.... absolute, while granting the approval u/s 153D of the Act, the Additional Commissioner of Income Tax in Para 3 mentioned as under:- “Office notice indicating additions in relevant assessment years should be indicated In all Assessment Yean,. A.0 to certify about perusal and verification of ...
Income Tax Appellate Tribunal (Delhi F Bench)
M Sons Gems N Jewellery Pvt Ltd Vs I.T.O
.... be deleted. 8. That the appellant craves leave to add, amend, alter or withdraw ground of appeal at the time of hearing with the permission of the Hon'ble ITAT, Delhi Bench.” 3. Ground No. 1 is not pressed, hence dismissed as not pressed. 4. The sum and substance of the grievanc ...
Income Tax Appellate Tribunal (Delhi E Bench)
Rakesh Kumar Aggarwal Vs ACIT
.... osses and shifting out the profit through, contrived transactions by means of CCM, the assessee has artificially depressed its profits. By withholding these facts surrounding the transaction during the regular assessment proceedings, the assessee has failed to disclose fully and truly all the ma ...
Income Tax Appellate Tribunal (Delhi H Bench)
DCIT Vs Quippo Energy (P) Ltd.
.... ncrease the output to meet the energy needs of our growing economy and this has resulted in extra work load. 50. From the above discussion, both the legal issues, as formulated by us in para (7) above are found to be in favour of the assessee. Accordingly, all substantial question of law i ...
Income Tax Appellate Tribunal (Delhi G Bench)
ACIT Vs Delhi Spot Bullion Trading Co. Pvt. Ltd.
.... 3 Cr. and also added this amount of cash sales u/s 68 r.w.s. 115BBE of the I. T. Act 1961 also. In the context of the above facts, it would be appropriate to analyze various judicial pronouncements on this subject, having a bearing on the facts of the case. 6.3.1 The Hon'ble ITAT Delhi in t ...
Income Tax Appellate Tribunal (Delhi H Bench)
Anurag Singh Vs Income Tax Officer
.... r para 3 Rs.25,50,000/- Gross total income Rs.35,93,660/- Tax including interest Rs.24,79,557/-” 7. Aggrieved, the assessee filed appeal before the ld. CIT(A) against the order of rectification passed u/s 154. 8. The ld. CIT(A), NFAC affirmed the order of the Assessing Offic ...
Income Tax Appellate Tribunal (Delhi H Bench)
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