PARK VIEW AUTOMOTIVES PRIVATE LIMITED,DELHI vs. ITO, WARD 19(3), DELHI

ITA 5711/DEL/2025Status: DisposedITAT Delhi13 February 2026AY 2012-13Bench: MS MADHUMITA ROY (Judicial Member), SHRI NAVEEN CHANDRA (Accountant Member)1 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the assessee failed to establish the identity, genuineness, and creditworthiness of the companies from which it received funds. Consequently, the additions made by the Assessing Officer and confirmed by the CIT(A) were deemed just and proper.

What were the facts?

The assessee's assessment was reopened based on information that it received bogus accommodation entries amounting to Rs. 1,62,40,000/- from several companies. Further, Rs. 13,60,000/- was also received from other entities. The assessee failed to provide satisfactory evidence regarding the identity, genuineness, or creditworthiness of these companies.

What were the issues?

Whether the assessee has discharged its onus to prove the genuineness, identity, and creditworthiness of the parties from whom it received funds alleged to be accommodation entries.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 147,Section 148,Section 142(1),Section 144,Section 133(6),Section 271(1)(c),Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCHES : G : NEW DELHI

Before: MS MADHUMITA ROY & SHRI NAVEEN CHANDRA

For Appellant: Shri Mukesh Jain, CA &, Shri Samyak Jain, Advocate
For Respondent: Shri Manish Gupta, Sr. DR
Hearing: 05.02.2026Pronounced: 13.02.2026

PER MADHUMITA ROY, JM:

The instant appeal filed by the Assessee is directed against the order dated 22.07.2025 of the ld. Commissioner of Income-tax (Appeals), NFAC, Delhi [hereinafter referred to as the Ld. CIT(A)] u/s 250 of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) arising out of the assessment order dated 28.11.2019 passed by the ITO, Ward 19(3), Delhi (hereinafter referred to as ‘the ld. AO’) u/s 143(3)/147 of the Act for Assessment Year 2012-13. 2. The assessee before us has filed its return of income on 29.09.2012 for AY 2012-13 declaring the income at Rs.728/- the return whereof was duly processed u/s 143(1) of the Act. Subsequently, on the basis of the info

The order continues below.

Read the full judgment

A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.

Create a free accountSign in

See plans and prices

The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.

More judgments on Section 147

All 49,210 judgments and leading authorities on Section 147 →

Recent GST High Court judgments

Search GST case law →