The Commissioner Of Income Tax vs Sunil Jain
2015 Latest Caselaw 115 Del

$~47 to 49, 53, 55 to 62
*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                          Decided on: 8th January, 2015

+                               ITA 669/2009

        THE COMMISSIONER OF INCOME TAX                                  ..... Appellant

                                         versus



        ANIL KUMAR BANSAL                                               ..... Respondent

+                               ITA 670/2009

        THE COMMISSIONER OF INCOME TAX                                  ..... Appellant

                                         versus



        ANIL KUMAR BANSAL                                               ..... Respondent

+                               ITA 711/2009

        THE COMMISSIONER OF INCOME TAX                                  ..... Appellant

                                versus



        SADHU RAM AGGARWAL                                              ..... Respondent



+                               ITA 1075/2009

THE COMMISSIONER OF INCOME TAX XIII ..... Appellant

versus

ITA Nos.669/2009,670/2009,711/2009,1075/2009,1318/2009,196/2010,198/2010, 279/2010,777/2010,1145/2010,1313/2010 and 1326/2010 Page 1 BHARAT BHUSHAN JAIN ..... Respondent

+ ITA 1318/2009

THE COMMISSIONER OF INCOME TAX ..... Appellant

versus

SUNIL JAIN ..... Respondent

+ ITA 196/2010

THE COMMISSIONER OF INCOME TAX ..... Appellant

versus

ANU AGGARWAL ..... Respondent

+ ITA 198/2010

THE COMMISSIONER OF INCOME TAX ..... Appellant

versus

GAURI SHANKAR AGGARWAL ..... Respondent

+ ITA 279/2010

COMMISSIONER OF INCOME TAX ..... Appellant

versus

SANJAY RAI CHOWDHARY ..... Respondent

+ ITA 777/2010

THE COMMISSIONER OF INCOME TAX ..... Appellant

versus

ITA Nos.669/2009,670/2009,711/2009,1075/2009,1318/2009,196/2010,198/2010, 279/2010,777/2010,1145/2010,1313/2010 and 1326/2010 Page 2 GALLRI DEVI ..... Respondent

+ ITA 1145/2010

CIT ..... Appellant

versus

RASHMI MONGA ..... Respondent

+ ITA 1313/2010

COMMISSIONER OF INCOME TAX ..... Appellant

versus

MONIKA SAXENA ..... Respondent

+ ITA 1326/2010

COMMISSIONER OF INCOME TAX ..... Appellant

versus

MONIKA SAXENA ..... Respondent

Presence : Mr. Rohit Madan, Mr.Ruchir Bhatia and Mr.Akash Vajpai, Advocates for the Revenue in ITA Nos. 669/2009, 670/2009, 711/2009, 1075/2009, 1318/2009, 196/2010, 198/2010 279/2010, 777/2010 1145/2010, 1313/2010 & 1326/2010.

Mr. Pranjal Srivastava and Mr. V.M.Chaurasia, Advocates for respondent in ITA Nos. 669/2009, 670/2009 and 1075/2009.

ITA Nos.669/2009,670/2009,711/2009,1075/2009,1318/2009,196/2010,198/2010, 279/2010,777/2010,1145/2010,1313/2010 and 1326/2010 Page 3 Mr. Salil Kapoor & Mr. Vikas Jain, Advocates for respondents in ITA Nos. 711/2009 and 1145/2010.

Mr.Piyush Kaushik, Advocate for respondent in ITA No. 1318/2009

Dr. Rakesh Gupta, Ms.Poonam Ahuja, Mr.Mukul Mathur, Advocates for the respondent in ITA No. 279/2010.

CORAM:

HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE R.K.GAUBA

MR. JUSTICE S. RAVINDRA BHAT (OPEN COURT)

% For detailed judgment, the decision dated 08.01.2015 in ITA No.648/2009 may be referred to.

S. RAVINDRA BHAT (JUDGE)

R.K.GAUBA (JUDGE) JANUARY 08, 2015 mr

ITA Nos.669/2009,670/2009,711/2009,1075/2009,1318/2009,196/2010,198/2010, 279/2010,777/2010,1145/2010,1313/2010 and 1326/2010 Page 4