Anurag Dalmia Vs Income Tax Office
.... gated, have committed any wrongdoing. There is no presumption that every account-holder in banks of Liechtenstein, has acted unlawfully. 68. A bare reading of the aforesaid judgement, makes it abundantly clear that merely on some unauthenticated information received from a third Country wit ...
Delhi High Court
Modi Builders & Realtors (P) Ltd. And Others Vs Asst. Commissioner of Income Tax
.... uded those areas which could be easily brought within the inner measurement of the residential unit and which included a balcony area of projection, and the term “open terrace” or an “open space” have all been deliberately left out from the said definition. In this context, it would be relevant ...
High Court For The State Of Telangana:: At Hyderabad
Principal Commissioner Of Income Tax 9 Kolkata Vs P L Goenka Huf
.... income for any assessment year has escaped assessment. It was further pointed out that the word “reason” in the phrase “reason to believe” would mean cause or justification; if the assessing officer has cause or justification to know or suppose that income had escaped assessment, it can be said ...
Calcutta High Court (Original Side)
Vinubhai Mohanlal Dobaria Vs Chief Commissioner Of Income Tax & Anr
.... cond situation covers all cases except the first situation elaborated above. 21. The term of imprisonment is higher when the amount of tax which would have been evaded but for the discovery of the failure to furnish the return exceeds one hundred thousand rupees. If the plea of the appellan ...
Supreme Court Of India
Sarika Kansal Vs Assistant Commissioner Of Income Tax
.... e Pvt. Ltd. on consideration of Rs.10,00,17,900/-. 4. On perusal of the information above, it is found that the only asset in the company having any worth is a property No.A-20,Friends Colony East (about 500 sq.yards). Also, the turnover and the profits of the company during the preceding ...
Delhi High Court
Puran Chand Arora Charitable Trust Vs ITO, Exp. 2 (4), Delhi
.... rectory and not mandatory. 5.6 He brought to our notice Circular dated February 9, 1978 of the CBDT and submitted that according to said circular, it is not mandatory under section 12A (b) to file the audit report along with the return of income. He submitted that normally, a charitable or ...
Income Tax Appellate Tribunal (Delhi F Bench)
Sujit Madan Vs DCIT, Central Circle-01, New Delhi
.... T statement evidencing the fact of dematerialization of shares and evidence for shares getting debited in the DEMAT statement as and when they are sold. d) Copy of statement of accounts ledger from 1-04-2015 to 31-03-2016 of the sharebroker ‘Choice Equity Broking Limited’. e) Copy of ...
Income Tax Appellate Tribunal (Delhi G Bench)
Matchless Infrastructure Pvt. Ltd. Vs Income Tax Officer, Ward-16(3), New Delhi
.... s which were not forming part of the reasons for reopening. 8. After we have elaborately heard the learned Advocates on either side, we note that the case of the revenue rests upon the decision in Sri. N. Govindaraju in which the Court had taken note of and followed the decisions in Majinde ...
Income Tax Appellate Tribunal (Delhi E Bench)
Communications Test Design India Pvt. Ltd Vs Deputy Director of Income Tax, Bengaluru, Karnataka
.... Assessment Year 2022-23 by making some adjustments and denying the benefit claimed by the Assessee u/s 115BAA. Aggrieved by the said intimation of the CPC, Bangalore dated 16/03/2023, the Assessee preferred Appeal before the Ld. CIT(A). The Ld. CIT(A) vide order dated 03/01/2024 dismissed the A ...
Income Tax Appellate Tribunal (Delhi B Bench)
Earthing Trust Vs ITO Ward-36(1) New Delhi
.... the Audit Report was very well filed by the Assessee. The only reason for denying the exemption that the Assessee has filed Audit Report in Form No. 10B beyond the extended due date. 7. We find that similar issue has been considered by the Hon’ble Madras High Court in the case of CIT Vs. A ...
Income Tax Appellate Tribunal (Delhi B Bench)
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