1) CIT v. Sahibganj Electric Cables Pvt. Ltd. (

151 ITR 150High Court1985#1445 most cited

What is 1) CIT v. Sahibganj Electric Cables Pvt. Ltd. ( authority for?

The assessee's burden under Section 68 to prove cash credits is discharged by establishing the identity of the creditor and the genuineness of the transaction; the assessee is not required to prove the creditor's source of funds or creditworthiness, as the department can use Section 131 for further investigation.

79

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2011 to 2026.

Also referred to as

CIT v. Sahibganj Electric Cables Pvt. Ltd. · 151 ITR 150 · Section 68 · Section 131 · cash credits · onus of proof · identity of creditor · genuineness of transaction · creditor's creditworthiness · source of funds · addition u/s 68

Sections most often in play

Section 68Section 143(3)Section 147Section 148Section 133(6)Section 131Section 69CSection 115BBE

Issues it is cited on

trade creditorsonus of proofaddition under section 68shell companynon application of mindaddition u/s 68share application moneysection 194aprincipal commissioner of income-taxgenuineness of the transactionsection 44asection 131

Judgments citing 1) CIT v. Sahibganj Electric Cables Pvt. Ltd. (

Gudwala & Sons, Delhi vs. ACIT, Central Circle- 4, New Delhi

In the result, the appeal of the assessee is allowed

ITA 1919/DEL/2018[2015-16]Status: DisposedITAT Delhi06 Oct 2023AY 2015-16

Bench: Shri Chandra Mohan Garg & Shri Pradip Kumar Kedia

For Appellant: Shri Vishal Kalra, AdvFor Respondent: Shri Anuj Garg, Sr.DR
Section 131Section 132Section 133(6)Section 139(1)Section 143(3)Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C” DELHI BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER I.T.A. No.1919/DEL/2018 Assessment Year 2015-16 M/s. Gudwala & Sons Assistant Commissioner of Income 1165, 3rd Floor Vs. Tax, Kucha Mahajani Central Circle-04, Delhi-110006 New Delhi. TAN/PAN: AAIFG7585N (Appellant) (Respondent) Appellant by: Shri Vishal Kalra, Adv. Respondent by: Shri Anuj Garg, Sr.DR Date of hearing: 12 08 2023 Date of pronouncement: 06 10 2023 O R D E R PER PRADIP KUMAR KEDIA, A.M.: The captioned appeal has been filed by the assessee agai…

Sushil Kumar Agrawal, Korba vs. Deputy Commmissioner of Income Tax, Circle, Korba

In the result, appeal of the assessee is partly allowed for statistical purposes in terms of our aforesaid observations

ITA 148/RPR/2018[2012-13]Status: DisposedITAT Raipur10 Jul 2023AY 2012-13

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं./Ita No.148/Rpr/2018 "नधा"रण वष" / Assessment Year : 2012-13 Shri Sushil Kumar Agrawal, Prop. Of M/S. Shrikishan & Co., Darri Road, Korba (C.G.) Pan : Acgpa4350B .......अपीलाथ" / Appellant बनाम / V/S. The Deputy Commissioner Of Income Tax Circle-Korba (C.G.) ……""यथ" / Respondent

For Appellant: Shri Y.K Mishra, AdvocateFor Respondent: Shri Choudhary N.C. Roy, Sr. DR
Section 143(1)Section 143(2)Section 143(3)Section 40Section 68

…henticity of the loan transactions, then the A.O without dislodging the same could not have summarily drawn adverse inferences as regards the said transactions, had relied on the following judicial pronouncements: (i) CIT Vs. Sahibganj Electric Cables P. Ltd. 115 ITR 408(Cal) (ii)G.M Overseas Vs. ACIT, ITA No.1891/Del/2020 dated 21.03.2022 (iii)Shree Samruddhi Overseas Trading Company Vs. DCIT, ITA No. 909 and 910/Ahd/2018 dated 19.04.2021. 17 Sushil Kumar AgrawalVs. DCIT, Circle-Korba (C.G.) Apropos the disallowance of the assessee’s claim for deduction of interest expenditure of Rs. 2,65,920/-, it was submitted…

DCIT Cir 1(4), Mumbai vs. Anandilal & Ganesh Podar Society, Mumbai

In the result, all the appeals of the revenue are dismissed

ITA 1792/MUM/2021[2016-17]Status: DisposedITAT Mumbai10 Mar 2023AY 2016-17

Bench: Shri Aby T. Varkey, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI ABY T. VARKEY, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA NOs. 713/MUM/2020 (A.Y. 2011-12) ITA NOs. 1791, 1790, 1792 & 1889/MUM/2021 (A.Ys: 2014-15, 2015-16, 2016-17 & 2018-19) ITA.Nos. 1866, 1867 & 1868/MUM/2021 (A.Ys: 2017-18, 2013-14 & 2012-13) DCIT – Central Circle – 1(4) v. M/s. Anandilal & Ganesh Podar Room No. 902, 9th Floor Society Pratishtha Bhavan Podar Education Complex Old CGO Annexe Saraswati Road, Santacruz (W) Maharishi Karve Road Mumbai - 400054 Mumbai - 400020 PAN: AAATA5136D (Appella…

DCIT Cir 1(4), Mumbai vs. Anandilal & Ganesh Podar Society, Mumbai

In the result, all the appeals of the revenue are dismissed

ITA 1791/MUM/2021[2014-15]Status: DisposedITAT Mumbai10 Mar 2023AY 2014-15

Bench: Shri Aby T. Varkey, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI ABY T. VARKEY, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA NOs. 713/MUM/2020 (A.Y. 2011-12) ITA NOs. 1791, 1790, 1792 & 1889/MUM/2021 (A.Ys: 2014-15, 2015-16, 2016-17 & 2018-19) ITA.Nos. 1866, 1867 & 1868/MUM/2021 (A.Ys: 2017-18, 2013-14 & 2012-13) DCIT – Central Circle – 1(4) v. M/s. Anandilal & Ganesh Podar Room No. 902, 9th Floor Society Pratishtha Bhavan Podar Education Complex Old CGO Annexe Saraswati Road, Santacruz (W) Maharishi Karve Road Mumbai - 400054 Mumbai - 400020 PAN: AAATA5136D (Appella…

DCIT Cir 1(4), Mumbai vs. Anandilal & Ganesh Podar Society, Mumbai

In the result, all the appeals of the revenue are dismissed

ITA 1790/MUM/2021[2015-16]Status: DisposedITAT Mumbai10 Mar 2023AY 2015-16

Bench: Shri Aby T. Varkey, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI ABY T. VARKEY, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA NOs. 713/MUM/2020 (A.Y. 2011-12) ITA NOs. 1791, 1790, 1792 & 1889/MUM/2021 (A.Ys: 2014-15, 2015-16, 2016-17 & 2018-19) ITA.Nos. 1866, 1867 & 1868/MUM/2021 (A.Ys: 2017-18, 2013-14 & 2012-13) DCIT – Central Circle – 1(4) v. M/s. Anandilal & Ganesh Podar Room No. 902, 9th Floor Society Pratishtha Bhavan Podar Education Complex Old CGO Annexe Saraswati Road, Santacruz (W) Maharishi Karve Road Mumbai - 400054 Mumbai - 400020 PAN: AAATA5136D (Appella…

Jayantilal Vallabhbhai Ramoliya, Surat vs. ITO, Ward -3(3)(2), Surat

In the result, appeal of the assessee is partly allowed

ITA 342/SRT/2017[2012-13]Status: DisposedITAT Surat03 Feb 2023AY 2012-13

Bench: Shri Pawan Singh & Dr Arjun Lal Sainiआ.अ.सं./Ita No.342/Srt/2017 (Ay 2012-13) (Hearing In Physical Court) Jayantilal Vallabhbhai Income Tax Officer, Ramoliya, 33-134, Miranagar Ward-3(3)(2), Aaykar Bhavan, Vs Society, Varachha Road, Majura Gate, Surat-395001 Surat-395006 Pan No. Abipr 3365 A अपीलाथ"/Appellant ""थ" /Respondent

Section 143(3)Section 254(1)Section 269SSection 68

…rchasers. All the advances are genuine and the additions thereof is liable to be deleted. To support such submission, Ld. AR of the assessee relied upon 14 Jayantilal V Ramoliya the decisions of Hon'ble Patna High Court in the case of CIT vs. Hanuman Agarwal 151 ITR 150 (Pat), Hon'ble Apex Court in the case of Orissa Corporation Pvt. Ltd. (supra) and Hon'ble jurisdictional High Court in the case of Rohini Builders (supra) 15. On the other hand, Ld. Sr-DR for the Revenue submits that during the assessment, Assessing Officer noted that in the balance-sheet, assessee has shown unsecured loan of and no specific name…

Atul Modi, New Delhi vs. ACIT, Circle- 29(1), New Delhi

In the result, the appeal of the assessee is dismissed ex- parte

ITA 1605/DEL/2018[2014-15]Status: DisposedITAT Delhi04 Jan 2023AY 2014-15

Bench: Shri Pradip Kumar Kedia & Shri Anubhav Sharma

For Appellant: NoneFor Respondent: Shri Kanv Bali, Sr.DR
Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A” DELHI BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER & SHRI ANUBHAV SHARMA, JUDICIAL MEMBER I.T.A No.1605/DEL/2018 Assessment Year 2014-15 Shri Atul Modi, v. ACIT, Circle-29(1), 22, Lower Ground Floor, New Delhi. Siri Fort Road, New Delhi. TAN/PAN: AMDPM1864F (Appellant) (Respondent) Appellant by: None Respondent by: Shri Kanv Bali, Sr.DR Date of hearing: 04 01 2023 Date of pronouncement: 04 01 2023 O R D E R PER PRADIP KUMAR KEDIA, A.M.: The captioned appeal has been filed by the Assessee against the order of the Commissioner of Income Tax (Appeals)-X…

Smt. Lizy George, Bangalore vs. Assistant Commissioner of Income Tax, Circle- 7(1), Bangalore

In the result, the appeal of the assessee is partly allowed

ITA 398/BANG/2020[2005-06]Status: DisposedITAT Bangalore28 Oct 2022AY 2005-06

Bench: Smt. Beena Pillai & Shri Laxmi Prasad Sahuassessment Year : 2005-06

For Appellant: Shri V Ravishankar, AdvocateFor Respondent: Shri Sankar Ganesh K, JCIT (DR)
Section 133ASection 142(1)Section 143(2)Section 145(3)

…h cash in their bank account. The learned Counsel has rightly placed reliance on the decision of the Hon'ble Supreme Court rendered in the case of Orissa Coporation Pvt. Ltd., 159 ITR 78 (SC) and Hon'ble Patna High Court in the case of ACIT v. Hanuman Agarwal 151 ITR 150 (Patna) for the proposition that without issuing summons under section 131 of the Act to a party who filed confirmation, no adverse inference can be drawn by the AO. In the light of the facts and circumstances of the case, I am of the view that the addition made by the AO and sustained by the CIT(A) deserves to be deleted and the same is directed…

Income Tax Officer, Ward - 1(1)(4), Surat vs. M/S. Mansi Industries Pvt. Ltd., Surat

In the result, ground No.2 raised by the Revenue is dismissed

ITA 111/SRT/2017[2012-13]Status: DisposedITAT Surat19 Sept 2022AY 2012-13

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita No.111/Srt/2017 Assessment Year: (2012-13) (Physical Court Hearing) The Ito, Ward-1(1)(4), Vs. M/S. Mansi Industries Pvt. Ltd., Surat. Block No.80, Village. Navi Pardi, Tal: Kamrej, Dist. Surat. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aafcm6514M (Revenue)/(Assessee) (Assessee)/(Respondent) Assessee By Shri Rasesh Shah, Ca Respondent By Shri H. P. Meena, Cit(Dr) Date Of Hearing 14/07/2022 29/09/2022 Date Of Pronouncement

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकर अपील सं./ITA No.111/SRT/2017 Assessment Year: (2012-13) (Physical Court Hearing) The ITO, Ward-1(1)(4), Vs. M/s. Mansi Industries Pvt. Ltd., Surat. Block No.80, Village. Navi Pardi, Tal: Kamrej, Dist. Surat. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAFCM6514M (Revenue)/(Assessee) (Assessee)/(Respondent) Assessee by Shri Rasesh Shah, CA Respondent by Shri H. P. Meena, CIT(DR) Date of Hearing 14/07/2022 29/09/2022 Date of Pronouncement आदेश / O R D E R PER DR. A. L. SAINI, AM: Captioned appeal filed by the Re…

Naresh T. Wadhwani, Pune vs. Income-Tax Officer, Ward - 8(4), Pune

ITA 792/PUN/2018[2014-15]Status: DisposedITAT Pune26 Jul 2022AY 2014-15

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकर अपीलसं. / Ita No.792/Pun/2018 िनधा"रण वष" / Assessment Year : 2014-15 Shri Naresh T Wadhwani, The Income Tax Officer, Office No.9, Umed Bhavan, Vs Ward-8(4), Pune. Canara Bank, Pimpri, Pune – 411018. Pan: Aabpw 7203 Q Appellant/ Assessee Respondent /Revenue Assessee By Shri V.L.Jain – Ar Revenue By Shri M.G.Jasnani – Dr Date Of Hearing 08/07/2022 Date Of Pronouncement 26/07/2022 आदेश/ Order Per S.S.Godara, Jm: This Assessee’S Appeal For Assessment Year 2014-15 Is Directed Against The Commissioner Of Income Tax(Appeals)-6, Pune’S Order Dated 27.03.2018 Passed In Case No.Pn/Cit(A)-6/Ito Wd.8(4)/10658/2016-17, In Proceedings U/S.143(3) Of The Income Tax Act, 1961 [In Short “The Act”].

Section 143(3)

…a Investments Pvt. Ltd. (Bom) 322 ITR 394 m) Where lenders are tax assessees and had provided confirmations of cash credit, addition is not justified. Reliance is placed on the following decisions for the above proposition. CIT v Sahibganj Elec Cables (P)Ltd 115 ITR 408 (Cal) Kamal Engg Works v ITo 52 TTJ 75 (Delhi) CIT v Ramneet Singhf 306 ITR 267 (P&H) n) Inability to produce lenders is not fatal. Reliance is placed on the following decisions for the above proposition ACIT v India Tyre House 72 TTJ 316 (Gauh) G.G Films v Ito 45 TTJ 644 (Cochin)” 3. The Revenue had placed strong reliance on the ld.CIT(A) deta…

A.C.I.T., Circle-49(1), Kolkata vs. M/S Viswakarma Residency, Kolkata

Appeal is dismissed

ITA 255/KOL/2020[2016-17]Status: DisposedITAT Kolkata26 Oct 2021AY 2016-17

Bench: Shri Sanjay Garg & Dr. M.L.Meenaआयकर अपील सं.य/ Assessment Years:2016-17 बनाम / Acit, Cir-49(1), Kolkata M/S. Viswakarma Residency Uttarpan Complex, Ds-Iv, V/S. 2Nd Fl., Manicktala Civick Centre, Block-2 & 3, 2Nd Fl., Kolkata-700 054. Pan: Aaifv3279Q अपीलाथ" /Appellant ""यथ" /Respondent .. Hearing Through Video Conferencing अपीलाथ" क" ओर से/By Appellant Shri Manish Kanojia, Cit, Dr ""यथ" क" ओर से/By Respondent Shri S.M Surana, Advocate, Ar सुनवाई क" तार"ख/Date Of Hearing 04-08-2021 घोषणा क" तार"ख/Date Of Pronouncement 26-10-2021

Section 131Section 133(6)

…m of IT return and financial statements of creditor evidencing receipt of loan and also confirmation of said party, said amount could not be treated as assessee's undisclosed income. c. Commissioner of Income­tax v. Sahibganj Electric Cables (P.) Ltd. [19 78] 115 ITR 408 (CAL.) Loans in question were received b) assessee by cheques and repayments were also made by cheques - Assessee had given confirmation letters of respective parties and in said letters income-tax file numbers of alleged A.Y 2016-17 ACIT, C-49(1), Kol Vs. M/s. Viswakarma Residency Page 8 creditors were given - Cheques for repayment of loan were…

Dy CIT CC 1(4), Mumbai vs. M/S Hemadari Machine Tools Pvt Ltd., Mumbai

ITA 714/MUM/2020[2011-12]Status: DisposedITAT Mumbai09 Aug 2021AY 2011-12

Bench: Shri Rajesh Kumar () & Shri Ravish Sood () Dy. Commissioner Of Income-Tax M/S Hemadari Machine Tools Central Circle -1 (4), Vs. Pvt. Ltd., Podar Centre, 85 Room No. 902, 9Th Floor, Parel Post Office Lane, Off Pratishtha Bhavan, Dr. Ambedkar Road, Parel, Old Cgo Bldg, (Annexe), Mumbai – 400 012 M.K. Road, Mumbai – 400 020

For Appellant: Ms. Ritu Kamal Kishore, A.RFor Respondent: Shri Gurbinder Singh, D.R
Section 131Section 132Section 133ASection 143(1)Section 143(3)Section 68

…ITA No. 714/Mum/2020 A.Y. 2011-12 1 Dy. CIT, C.C-1(4) Vs. M/s Hemadari Machine Tools Pvt. Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H” MUMBAI BEFORE SHRI RAJESH KUMAR (ACCOUNTANT MEMBER) AND SHRI RAVISH SOOD (JUDICIAL MEMBER) Dy. Commissioner of Income-tax M/s Hemadari Machine Tools Central Circle -1 (4), Vs. Pvt. Ltd., Podar Centre, 85 Room No. 902, 9th Floor, Parel Post Office Lane, off Pratishtha Bhavan, Dr. Ambedkar Road, Parel, Old CGO Bldg, (Annexe), Mumbai – 400 012 M.K. Road, Mumbai – 400 020 PAN No. AACCH3946B (Revenue) (Assessee) Assessee by : Ms. Ritu Kamal Kishore, A.R Revenue by :…

Shri Krishna S. Chamankar, Mumbai vs. ACIT - 24(2), Mumbai

Accordingly, the grounds raised by the assessee are allowed

ITA 7125/MUM/2019[2015-16]Status: DisposedITAT Mumbai27 Jul 2021AY 2015-16

Bench: Hon’Ble Shri Amarjeet Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) आयकरअपील िं./ I.T.A. No.7125/Mum/2019 (धििाारण वर्ा / Assessment Year: 2015-16) Shri Krishna S. Chamankar Acit – 24(2), R. No. 613, 6Th Floor, Piramal A-1001, Aditi C.H.S.L, Svp Nagar, बिाम/ Versova Telex, Andheri (West) Chambers, Lalbaug, Parel, Mumbai-400 053 Mumbai-400 012 Vs.

For Appellant: Shri Anil Sathe, Ld. ARFor Respondent: Shri Gurbinder Singh, Ld. DR
Section 143(1)Section 143(2)

…007) 291 ITR 278/161 Taxman 169 • RoshanDi Haiti vs. CIT (1977) 107 ITR 938 (SC) • A. Govindarajulumudaliar vs. CIT (1958) 34 ITR 807 (SC) • Sikri& Co. P. Ltd. vs. CIT 106 ITR 682, 688 CIT vs. KulwantKaur 121 ITR 914, CIT vs. Sahibganj Electric Cables P. Ltd. 115 ITR 408, 414. 4.1.4 After carefully going through the submissions of the appellant as well as the views enumerated by me AO, I am of the considered opinion that the AO has erred in his judgement while passing the Assessment Order. The appellant has substantially proved the source of the cash deposits, given his explanations as to why the cash was withdr…

Jagmohan Kaur Bajwa Legal Heir of Lt.Jaskiran Singh Bajwa, Chandigarh vs. ITO, W-3(1), Chandigarh

In the result, the appeal of the Legal heir of the deceased assessee is allowed

ITA 962/CHANDI/2019[2014-15]Status: DisposedITAT Chandigarh23 Jul 2021AY 2014-15

Bench: The Date Of Hearing Of Appeal.

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Shri Manveet Singh Sehgal, Addl. CIT
Section 143(1)Section 69A

…. had done nothing therefore the addition made by the A.O. and sustained by the Ld. CIT(A) was not justified. Reliance was place on the following case laws : • CIT Vs. Orissa Corporation (P) Ltd. [1986] 159 ITR 78 (SC) • Add. CIT Vs. Hanuman Aggarwal [ 1985] 151 ITR 150 (Patna) • DCIT Vs. Rohini Builders [2002] 256 ITR 360 (Guj) • M/s Suraj Stones Corporate Ltd. Vs. ITO, Bengaluru in ITA No. 52/Bang/2020 vide order dt. 18/02/2021 (ITAT Banglore) • Orient Trading Co. Ltd. Vs. CIT reported in 49 ITR 723 (Mum) • Shri Chunni Lal reported in 211 ITR 11 (Statue) (P&H) 6.4 It was submitted that the deceased assessee ap…

Rasal Builders & Developers Pvt. Ltd., Jaipur vs. ITO, Jaipur

In the result, the appeal of the assessee is partly allowed

ITA 287/JPR/2017[2005-06]Status: DisposedITAT Jaipur02 Mar 2021AY 2005-06

Bench: Us. 2 M/S Rasal Builders & Developers Pvt. Ltd. Vs. Ito

For Appellant: Shri Dilip Shivpuri (Adv.)For Respondent: Smt. Monisha Choudhari (Addl.CIT) a
Section 143(3)Section 271(1)Section 271(1)(c)Section 40A(3)

…und. It has been further submitted that in case of any doubt, the AO should have issued summon under section 131 to the creditors. Reliance has been placed on the following decisions:- CIT vs. P Mahan Kal (2007) 291 ITR 278 (SC) CIT vs. Hanuman Agarwal (1985) 151 ITR 150 (Pat.) 8. The ld. D/R on the other hand has tried to justify the orders of the lower authorities that none of the three requirements of section 68 i.e. identity, creditworthiness of the creditor and genuineness of transaction has been established by the assessee. 9. Considering the above submissions, we, in the interest of justice remand the ma…

The ACIT (Central), Ujjain vs. M/S. Vyanktesh Plastics & Packaging (P) Ltd., Ujjain

ITA 737/IND/2019[2015-16]Status: DisposedITAT Indore11 Jan 2021AY 2015-16

Bench: Justice P.P. Bhatt, Hon'Ble & Hon'Ble Manish Boradvirtual Hearing Assessment Year: 2016-17 M/S. Ariba Foods Pvt. Acit (Central), Vs. Ltd, 101, Gold Star Building, Ujjain Opp. Treasure Island, 5767 M.G. Road, Indore (Revenue ) (Appellant) Pan No.Aalca7223M Assessment Year: 2015-16 M/S. Vyanktesh Plastics Acit (Central), Vs. & Packaging Pvt. Ltd, 75/7-B, Industrial Area, Ujjain Maxi Road, Ujjain (Revenue ) (Appellant) Pan No.Aaacv6547J Assessment Year: 2011-12

Section 143(3)Section 147Section 68

…orporation P. Ltd. (1986) 159 ITR 0078 (SC) ix) Orient Trading Co. Ltd. vs. CIT (1963) 49 ITR 0723 (Bom) x) CIT vs. Taj Borewell (2007) 291 ITR 0232 (Mad.) xi) Addl. CIT vs. Bahri Brothers (P) Ltd. (1985) 154 ITR 0244 (Pat) xii) CIT vs. Hanuman Agarwal (1985) 151 ITR 150 (Pat) xiii) Jalan Timbers vs. CIT (1997) 223 ITR 11 (Gau) xiv) CIT vs. Dalmia Resorts International (2007) 290 ITR 508 (Del) xv) Lalitha Jewellery Mart P. Ltd. vs. DCIT (2017) 399 ITR 0425 (Mad) xvi) CIT vs. Jai Kumar Bakliwal (2014) 366 ITR 217 (Raj) xvii) CIT vs. Shri E.S. Jose (2014) 220 Taxman 0032 (Ker) xviii) CIT vs. Kamdhenu Steel & Alloys…

ACIT (Central), Ujjain vs. M/S. Ariba Foods (P) Ltd., Indore

ITA 736/IND/2019[2016-17]Status: DisposedITAT Indore11 Jan 2021AY 2016-17

Bench: Justice P.P. Bhatt, Hon'Ble & Hon'Ble Manish Boradvirtual Hearing Assessment Year: 2016-17 M/S. Ariba Foods Pvt. Acit (Central), Vs. Ltd, 101, Gold Star Building, Ujjain Opp. Treasure Island, 5767 M.G. Road, Indore (Revenue ) (Appellant) Pan No.Aalca7223M Assessment Year: 2015-16 M/S. Vyanktesh Plastics Acit (Central), Vs. & Packaging Pvt. Ltd, 75/7-B, Industrial Area, Ujjain Maxi Road, Ujjain (Revenue ) (Appellant) Pan No.Aaacv6547J Assessment Year: 2011-12

Section 143(3)Section 147Section 68

…orporation P. Ltd. (1986) 159 ITR 0078 (SC) ix) Orient Trading Co. Ltd. vs. CIT (1963) 49 ITR 0723 (Bom) x) CIT vs. Taj Borewell (2007) 291 ITR 0232 (Mad.) xi) Addl. CIT vs. Bahri Brothers (P) Ltd. (1985) 154 ITR 0244 (Pat) xii) CIT vs. Hanuman Agarwal (1985) 151 ITR 150 (Pat) xiii) Jalan Timbers vs. CIT (1997) 223 ITR 11 (Gau) xiv) CIT vs. Dalmia Resorts International (2007) 290 ITR 508 (Del) xv) Lalitha Jewellery Mart P. Ltd. vs. DCIT (2017) 399 ITR 0425 (Mad) xvi) CIT vs. Jai Kumar Bakliwal (2014) 366 ITR 217 (Raj) xvii) CIT vs. Shri E.S. Jose (2014) 220 Taxman 0032 (Ker) xviii) CIT vs. Kamdhenu Steel & Alloys…

The ACIT (Central), Ujjain vs. M/S. Famous Vanijya (P) Ltd., Ujjain

ITA 773/IND/2019[2011-12]Status: DisposedITAT Indore06 Jan 2021AY 2011-12

Bench: Justice P.P. Bhatt, Hon'Ble & Hon'Ble Manish Boradvirtual Hearing Assessment Year: 2016-17 M/S. Ariba Foods Pvt. Acit (Central), Vs. Ltd, 101, Gold Star Building, Ujjain Opp. Treasure Island, 5767 M.G. Road, Indore (Revenue ) (Appellant) Pan No.Aalca7223M Assessment Year: 2015-16 M/S. Vyanktesh Plastics Acit (Central), Vs. & Packaging Pvt. Ltd, 75/7-B, Industrial Area, Ujjain Maxi Road, Ujjain (Revenue ) (Appellant) Pan No.Aaacv6547J Assessment Year: 2011-12

Section 143(3)Section 147Section 68

…orporation P. Ltd. (1986) 159 ITR 0078 (SC) ix) Orient Trading Co. Ltd. vs. CIT (1963) 49 ITR 0723 (Bom) x) CIT vs. Taj Borewell (2007) 291 ITR 0232 (Mad.) xi) Addl. CIT vs. Bahri Brothers (P) Ltd. (1985) 154 ITR 0244 (Pat) xii) CIT vs. Hanuman Agarwal (1985) 151 ITR 150 (Pat) xiii) Jalan Timbers vs. CIT (1997) 223 ITR 11 (Gau) xiv) CIT vs. Dalmia Resorts International (2007) 290 ITR 508 (Del) xv) Lalitha Jewellery Mart P. Ltd. vs. DCIT (2017) 399 ITR 0425 (Mad) xvi) CIT vs. Jai Kumar Bakliwal (2014) 366 ITR 217 (Raj) xvii) CIT vs. Shri E.S. Jose (2014) 220 Taxman 0032 (Ker) xviii) CIT vs. Kamdhenu Steel & Alloys…

DCIT, Bhiwani vs. Sh. Amit Kumar Garg, Bhiwani

In the result, the appeal of the revenue is dismissed and Cross Objection by the assessed partly allowed

ITA 2448/DEL/2017[2012-13]Status: DisposedITAT Delhi10 Aug 2020AY 2012-13

Bench: Ms. Sushma Chowladr. B. R. R. Kumar(E-Court Module) Ita No. 2448/Del/2017 : Asstt. Year : 2012-13 Dcit, Vs Amit Kumar Garg, Huda City Centre, Prop. M/S Amit Sales Corporation, Bhiwani Plot No. 2, Near Over Bridge, Circular Road, Bhiwani (Appellant) (Respondent) Pan No. Adcpg3789K

For Appellant: Sh. Gautam Jain, AdvFor Respondent: Sh. Jagdish Singh Dahiya, Sr. DR
Section 133ASection 143(1)Section 143(3)

…. It was argued that once the amount has been received by account payee cheques and the creditors have duly confirmed the transactions no adverse reference can be drawn. In addition, the ld. AR relied on the following judgments:  Addl. CIT vs Hanuman Agarwal 151 ITR 150 (Pat)  Mather & Platt (India) Ltd vs CIT 168 ITR 493 (Cal)  Addl. CIT Bihar vs Bahri Bros P. Ltd. 154 ITR 244 (Pat)  Nemi Chand Kothari vs. CIT 136 Taxman 213 (Gau)  Labh Chand Bohra vs. ITO 219 CTR 571 (Raj) 12. Heard the arguments of both the parties and perused the material available on record. We find that the decision of the ld. CIT (A)…

M/S Garware Synthetics Limited, Mira Road vs. Asst CIT Circle-15 (1)(2), Mumbai

In the result, appeal filed by the assessee is allowed

ITA 6832/MUM/2019[2016-17]Status: DisposedITAT Mumbai24 Jun 2020AY 2016-17

Bench: Shri G. Manjunatha & Shri Ravish Soodgarware Synthetics Limited Vs. Acit,Circle-15(1)(2) Manish Textile Ind. Premises Aaykar Bhawan Opp. Golden Chemicals M.K.Road Penkar Pada, Post Mira Mumbai-400 020 Thane-401 104 Pan/Gir No.Aaacg4208M (Appellant) .. (Respondent)

Section 133(6)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “G”, BENCH MUMBAI BEFORE SHRI G. MANJUNATHA, ACCOUNTANT MEMBER & SHRI RAVISH SOOD, JUDICIAL MEMBER Garware Synthetics Limited Vs. ACIT,Circle-15(1)(2) Manish Textile Ind. Premises Aaykar Bhawan Opp. Golden Chemicals M.K.Road Penkar Pada, Post Mira Mumbai-400 020 Thane-401 104 PAN/GIR No.AAACG4208M (Appellant) .. (Respondent) Assessee by Shri Haridas Bhat, AR Revenue by Shri V.Vinod Kumar, JCIT -DR Date of Hearing 24/02/2020 Date of Pronouncement 24/06/2020 आदेश आदेश / O R D E R आदेश आदेश PER G.MANJUNATHA (A.M): This appeal filed by the assessee is directed against order…