159 ITR 78/25 Taxman 80F (SC), Commissioner of Income-tax v. Mark Hospitals (P.) Ltd.

373 ITR 115High Court2015#3381 most cited

What is 159 ITR 78/25 Taxman 80F (SC), Commissioner of Income-tax v. Mark Hospitals (P.) Ltd. authority for?

An addition under Section 68 for unsecured loans is not justified if the assessee provides documentary evidence establishing the identity, creditworthiness of the creditors, and genuineness of the transactions.

35

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2016 to 2026.

Also referred to as

CIT v. Mark Hospitals (P.) Ltd. · Section 68 · unsecured loans · share application money · creditworthiness of creditor · addition · addition under section 68 · source of source · genuineness

Sections most often in play

Section 142(1)Section 250Section 115BBESection 132Section 147Section 148Section 153CSection 194-1A

Issues it is cited on

shell companyprincipal officersource of sourceadmission of additional evidencesection 246section 250(4)section 41creditworthiness of the creditorshare application moneynational faceless assessment centreaddition under section 68rule 46a

Judgments citing 159 ITR 78/25 Taxman 80F (SC), Commissioner of Income-tax v. Mark Hospitals (P.) Ltd.

Seenaiah Boddupalli, Hyderabad vs. DCIT., Central Circle 2(4), Hyderabad

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 1168/HYD/2025[2020-21]Status: DisposedITAT Hyderabad11 Mar 2026AY 2020-21

Bench: him which are proper documents and crucial evidence for disposing the appeal in favour of the appellant.

Section 131Section 142(1)Section 250

…आयकर अपीलीय न्यायाधिकरण में, हैदराबाद ‘बी’ बेंच, हैदराबाद IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad “B” Bench, Hyderabad श्री विजय पाल राि, माननीय उपाध्यक्ष एिं श्री मंजूनाथ जी, माननीय लेखा सदस्य SHRI VIJAY PAL RAO, HON’BLE VICE PRESIDENT AND SHRI MANJUNATHA G, HON’BLE ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A.No.1168/Hyd/2025 (निर्धारण वर्ा/ Assessment Year: 2020-21) Seenaiah Boddupalli, Vs. The Deputy Commissioner of C/o. Murali and Co., Income-tax, Chartered Accountants, 6- Central Circle – 2(4), 3-655/2/3, Somajiguda, Hyderabad. Hyderabad – 500082. PAN : CSJPB3453R (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Responde…

Dy. Commissioner of Income Tax, Noida vs. Star Landcraft Private Limited, Ghaziabad

In the result, appeal of the Revenue in ITA No

ITA 4117/DEL/2025[2022-23]Status: DisposedITAT Delhi26 Nov 2025AY 2022-23

Bench: Shri Anubhav Sharma & Shri Manish Agarwal

Section 132Section 139(1)Section 143(2)Section 148Section 37Section 41Section 68Section 69Section 69ASection 69C

…ITA No.3558/Del/2025 & Others INCOME TAX APPELLATE TRIBUNAL DELHI “G” BENCH: NEW DELHI BEFORE SHRI ANUBHAV SHARMA, JUDICIAL MEMBER & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER Sl. ITA No(s) Asst. Appeal(s) by No Year(s) Appellant vs. Respondent Appellant Respondent 1. 3558/Del/2025 2019-20 DCIT M/s. Allure Developers Pvt. Ltd., Flat No.14, Ground Floor, Central Circle –I Noida DDA MIG, Sura Apartment, Pul Pehladpur, New Delhi- 110044. PAN-AALCA3631R 2. 3559/Del/2025 2020-21 -do- -do- 3. 4108/Del/2025 2021-22 -do- -do- M/s. Ajay Realcon Pvt. Ltd., 4. 3560/Del/2025 2020-21 -do- Plot No.01-B, 7th Floor, Sector-126,…

Dy. Commissioner of Income Tax, Noida vs. Star Landcraft Private Limited, Ghaziabad

In the result, appeal of the Revenue in ITA No

ITA 4116/DEL/2025[2020-21]Status: DisposedITAT Delhi26 Nov 2025AY 2020-21

Bench: Shri Anubhav Sharma & Shri Manish Agarwal

Section 132Section 139(1)Section 143(2)Section 148Section 37Section 41Section 68Section 69Section 69ASection 69C

…ITA No.3558/Del/2025 & Others INCOME TAX APPELLATE TRIBUNAL DELHI “G” BENCH: NEW DELHI BEFORE SHRI ANUBHAV SHARMA, JUDICIAL MEMBER & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER Sl. ITA No(s) Asst. Appeal(s) by No Year(s) Appellant vs. Respondent Appellant Respondent 1. 3558/Del/2025 2019-20 DCIT M/s. Allure Developers Pvt. Ltd., Flat No.14, Ground Floor, Central Circle –I Noida DDA MIG, Sura Apartment, Pul Pehladpur, New Delhi- 110044. PAN-AALCA3631R 2. 3559/Del/2025 2020-21 -do- -do- 3. 4108/Del/2025 2021-22 -do- -do- M/s. Ajay Realcon Pvt. Ltd., 4. 3560/Del/2025 2020-21 -do- Plot No.01-B, 7th Floor, Sector-126,…

Dy Commissioner of Income Tax, Noida vs. M/S Allure Developers Private Limited, Delhi

In the result, appeal of the Revenue in ITA No

ITA 4108/DEL/2025[2021-22]Status: DisposedITAT Delhi26 Nov 2025AY 2021-22

Bench: Shri Anubhav Sharma & Shri Manish Agarwal

Section 132Section 139(1)Section 143(2)Section 148Section 37Section 41Section 68Section 69Section 69ASection 69C

…ITA No.3558/Del/2025 & Others INCOME TAX APPELLATE TRIBUNAL DELHI “G” BENCH: NEW DELHI BEFORE SHRI ANUBHAV SHARMA, JUDICIAL MEMBER & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER Sl. ITA No(s) Asst. Appeal(s) by No Year(s) Appellant vs. Respondent Appellant Respondent 1. 3558/Del/2025 2019-20 DCIT M/s. Allure Developers Pvt. Ltd., Flat No.14, Ground Floor, Central Circle –I Noida DDA MIG, Sura Apartment, Pul Pehladpur, New Delhi- 110044. PAN-AALCA3631R 2. 3559/Del/2025 2020-21 -do- -do- 3. 4108/Del/2025 2021-22 -do- -do- M/s. Ajay Realcon Pvt. Ltd., 4. 3560/Del/2025 2020-21 -do- Plot No.01-B, 7th Floor, Sector-126,…

Deputy Commissioner of Income Tax Central Circle 1 Noida, Noia vs. M/S Ajay Realcon Pvt. Ltd., Noida

In the result, appeal of the Revenue in ITA No

ITA 3560/DEL/2025[2020]Status: DisposedITAT Delhi26 Nov 2025

Bench: Shri Anubhav Sharma & Shri Manish Agarwal

Section 132Section 139(1)Section 143(2)Section 148Section 37Section 41Section 68Section 69Section 69ASection 69C

…ITA No.3558/Del/2025 & Others INCOME TAX APPELLATE TRIBUNAL DELHI “G” BENCH: NEW DELHI BEFORE SHRI ANUBHAV SHARMA, JUDICIAL MEMBER & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER Sl. ITA No(s) Asst. Appeal(s) by No Year(s) Appellant vs. Respondent Appellant Respondent 1. 3558/Del/2025 2019-20 DCIT M/s. Allure Developers Pvt. Ltd., Flat No.14, Ground Floor, Central Circle –I Noida DDA MIG, Sura Apartment, Pul Pehladpur, New Delhi- 110044. PAN-AALCA3631R 2. 3559/Del/2025 2020-21 -do- -do- 3. 4108/Del/2025 2021-22 -do- -do- M/s. Ajay Realcon Pvt. Ltd., 4. 3560/Del/2025 2020-21 -do- Plot No.01-B, 7th Floor, Sector-126,…

Deputy Commissioner of Income Tax Central Circle 1 Noida, Noida vs. M/S Allure Developers Pvt. Ltd, New Delhi

In the result, appeal of the Revenue in ITA No

ITA 3559/DEL/2025[2020]Status: DisposedITAT Delhi26 Nov 2025

Bench: Shri Anubhav Sharma & Shri Manish Agarwal

Section 132Section 139(1)Section 143(2)Section 148Section 37Section 41Section 68Section 69Section 69ASection 69C

…ITA No.3558/Del/2025 & Others INCOME TAX APPELLATE TRIBUNAL DELHI “G” BENCH: NEW DELHI BEFORE SHRI ANUBHAV SHARMA, JUDICIAL MEMBER & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER Sl. ITA No(s) Asst. Appeal(s) by No Year(s) Appellant vs. Respondent Appellant Respondent 1. 3558/Del/2025 2019-20 DCIT M/s. Allure Developers Pvt. Ltd., Flat No.14, Ground Floor, Central Circle –I Noida DDA MIG, Sura Apartment, Pul Pehladpur, New Delhi- 110044. PAN-AALCA3631R 2. 3559/Del/2025 2020-21 -do- -do- 3. 4108/Del/2025 2021-22 -do- -do- M/s. Ajay Realcon Pvt. Ltd., 4. 3560/Del/2025 2020-21 -do- Plot No.01-B, 7th Floor, Sector-126,…

Deputy Commissioner of Income Tax Central Circle 1 Noida, Noida vs. M/S Allure Developers Private Limited, Noida

In the result, appeal of the Revenue in ITA No

ITA 3558/DEL/2025[2019]Status: DisposedITAT Delhi26 Nov 2025

Bench: Shri Anubhav Sharma & Shri Manish Agarwal

Section 132Section 139(1)Section 143(2)Section 148Section 37Section 41Section 68Section 69Section 69ASection 69C

…ITA No.3558/Del/2025 & Others INCOME TAX APPELLATE TRIBUNAL DELHI “G” BENCH: NEW DELHI BEFORE SHRI ANUBHAV SHARMA, JUDICIAL MEMBER & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER Sl. ITA No(s) Asst. Appeal(s) by No Year(s) Appellant vs. Respondent Appellant Respondent 1. 3558/Del/2025 2019-20 DCIT M/s. Allure Developers Pvt. Ltd., Flat No.14, Ground Floor, Central Circle –I Noida DDA MIG, Sura Apartment, Pul Pehladpur, New Delhi- 110044. PAN-AALCA3631R 2. 3559/Del/2025 2020-21 -do- -do- 3. 4108/Del/2025 2021-22 -do- -do- M/s. Ajay Realcon Pvt. Ltd., 4. 3560/Del/2025 2020-21 -do- Plot No.01-B, 7th Floor, Sector-126,…

Deputy Commissioner of Income Tax Central Circle 1 Noida, Noida vs. M/S Ace Residency Pvt. Ltd, Ghaziabad

In the result, appeal of the Revenue in ITA No

ITA 3493/DEL/2025[2021]Status: DisposedITAT Delhi26 Nov 2025

Bench: Shri Anubhav Sharma & Shri Manish Agarwal

Section 132Section 139(1)Section 143(2)Section 148Section 37Section 41Section 68Section 69Section 69ASection 69C

…ITA No.3558/Del/2025 & Others INCOME TAX APPELLATE TRIBUNAL DELHI “G” BENCH: NEW DELHI BEFORE SHRI ANUBHAV SHARMA, JUDICIAL MEMBER & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER Sl. ITA No(s) Asst. Appeal(s) by No Year(s) Appellant vs. Respondent Appellant Respondent 1. 3558/Del/2025 2019-20 DCIT M/s. Allure Developers Pvt. Ltd., Flat No.14, Ground Floor, Central Circle –I Noida DDA MIG, Sura Apartment, Pul Pehladpur, New Delhi- 110044. PAN-AALCA3631R 2. 3559/Del/2025 2020-21 -do- -do- 3. 4108/Del/2025 2021-22 -do- -do- M/s. Ajay Realcon Pvt. Ltd., 4. 3560/Del/2025 2020-21 -do- Plot No.01-B, 7th Floor, Sector-126,…

Income Tax Officer Ward 1(1), Faridabad vs. Bhikshu Portfolio Private Limited, Faridabad

ITA 4252/DEL/2025[2017-18]Status: DisposedITAT Delhi17 Nov 2025AY 2017-18

Bench: Shri Satbeer Singh Godara & Shri S. Rifaur Rahman

Section 132Section 132(4)Section 147

…307 ITR 334, Delhi High Court ii) CIT Vs. Metaphor Exports P Ltd. ITA 4/2015 dated 13.01.2015, Delhi High Court iii) CIT-II Vs. M/s. Multiplex Trading & Industrial Co. Ltd.378 ITR 351 dated 22.09.2015, Delhi High Court iv) CIT Vs M/s. Mark Hospitals (P) Ltd. 373 ITR 115 dated 03.12.2014 Madras High Court v) CIT vs. Apex Therm Packaging (P.) Ltd. 42 taxmann.com 473 dated 20.12.2013, High Court Of Gujarat vi) Roopchand Manoj Kumar vs. CIT (1999) 235 ITR 461 (Gau) Gauhati High Court vii) Addl. CIT vs. BAHRI BROTHERS (P) LTD. (1985) 154 ITR 244 (Pat.) Patna High Court Held viii) CIT Vs. Chanakya Developers Tax Appea…

Income Tax Officer Ward 1(1), Faridabad vs. Bhikshu Portfolio Private Limited, Faridabad

ITA 4251/DEL/2025[2016-17]Status: DisposedITAT Delhi17 Nov 2025AY 2016-17

Bench: Shri Satbeer Singh Godara & Shri S. Rifaur Rahman

Section 132Section 132(4)Section 147

…307 ITR 334, Delhi High Court ii) CIT Vs. Metaphor Exports P Ltd. ITA 4/2015 dated 13.01.2015, Delhi High Court iii) CIT-II Vs. M/s. Multiplex Trading & Industrial Co. Ltd.378 ITR 351 dated 22.09.2015, Delhi High Court iv) CIT Vs M/s. Mark Hospitals (P) Ltd. 373 ITR 115 dated 03.12.2014 Madras High Court v) CIT vs. Apex Therm Packaging (P.) Ltd. 42 taxmann.com 473 dated 20.12.2013, High Court Of Gujarat vi) Roopchand Manoj Kumar vs. CIT (1999) 235 ITR 461 (Gau) Gauhati High Court vii) Addl. CIT vs. BAHRI BROTHERS (P) LTD. (1985) 154 ITR 244 (Pat.) Patna High Court Held viii) CIT Vs. Chanakya Developers Tax Appea…

Income Tax Officer Ward 1(1), Faridabad vs. Bhikshu Portfolio Private Limited, Faridabad

ITA 4207/DEL/2025[2015-16]Status: DisposedITAT Delhi17 Nov 2025AY 2015-16

Bench: Shri Satbeer Singh Godara & Shri S. Rifaur Rahman

Section 132Section 132(4)Section 147

…307 ITR 334, Delhi High Court ii) CIT Vs. Metaphor Exports P Ltd. ITA 4/2015 dated 13.01.2015, Delhi High Court iii) CIT-II Vs. M/s. Multiplex Trading & Industrial Co. Ltd.378 ITR 351 dated 22.09.2015, Delhi High Court iv) CIT Vs M/s. Mark Hospitals (P) Ltd. 373 ITR 115 dated 03.12.2014 Madras High Court v) CIT vs. Apex Therm Packaging (P.) Ltd. 42 taxmann.com 473 dated 20.12.2013, High Court Of Gujarat vi) Roopchand Manoj Kumar vs. CIT (1999) 235 ITR 461 (Gau) Gauhati High Court vii) Addl. CIT vs. BAHRI BROTHERS (P) LTD. (1985) 154 ITR 244 (Pat.) Patna High Court Held viii) CIT Vs. Chanakya Developers Tax Appea…

Income Tax Officer, Faridabad vs. Bhikshu Portfolio Private Limited, Faridabad

ITA 4206/DEL/2025[2014-15]Status: DisposedITAT Delhi17 Nov 2025AY 2014-15

Bench: Shri Satbeer Singh Godara & Shri S. Rifaur Rahman

Section 132Section 132(4)Section 147

…307 ITR 334, Delhi High Court ii) CIT Vs. Metaphor Exports P Ltd. ITA 4/2015 dated 13.01.2015, Delhi High Court iii) CIT-II Vs. M/s. Multiplex Trading & Industrial Co. Ltd.378 ITR 351 dated 22.09.2015, Delhi High Court iv) CIT Vs M/s. Mark Hospitals (P) Ltd. 373 ITR 115 dated 03.12.2014 Madras High Court v) CIT vs. Apex Therm Packaging (P.) Ltd. 42 taxmann.com 473 dated 20.12.2013, High Court Of Gujarat vi) Roopchand Manoj Kumar vs. CIT (1999) 235 ITR 461 (Gau) Gauhati High Court vii) Addl. CIT vs. BAHRI BROTHERS (P) LTD. (1985) 154 ITR 244 (Pat.) Patna High Court Held viii) CIT Vs. Chanakya Developers Tax Appea…

Income Tax Officer, Faridabad vs. Bhikshu Portfolio Private Limited, Faridabad

ITA 4205/DEL/2025[2013]Status: DisposedITAT Delhi17 Nov 2025

Bench: Shri Satbeer Singh Godara & Shri S. Rifaur Rahman

Section 132Section 132(4)Section 147

…307 ITR 334, Delhi High Court ii) CIT Vs. Metaphor Exports P Ltd. ITA 4/2015 dated 13.01.2015, Delhi High Court iii) CIT-II Vs. M/s. Multiplex Trading & Industrial Co. Ltd.378 ITR 351 dated 22.09.2015, Delhi High Court iv) CIT Vs M/s. Mark Hospitals (P) Ltd. 373 ITR 115 dated 03.12.2014 Madras High Court v) CIT vs. Apex Therm Packaging (P.) Ltd. 42 taxmann.com 473 dated 20.12.2013, High Court Of Gujarat vi) Roopchand Manoj Kumar vs. CIT (1999) 235 ITR 461 (Gau) Gauhati High Court vii) Addl. CIT vs. BAHRI BROTHERS (P) LTD. (1985) 154 ITR 244 (Pat.) Patna High Court Held viii) CIT Vs. Chanakya Developers Tax Appea…

ACIT, Circle-18(2), New Delhi vs. Niit Technologies Ltd., New Delhi

In the result, appeal of the Revenue in ITA No

ITA 3559/DEL/2018[2013-14]Status: DisposedITAT Delhi29 Apr 2025AY 2013-14

Bench: Shri Anubhav Sharma & Shri Manish Agarwal

Section 132Section 139(1)Section 143(2)Section 148Section 37Section 41Section 68Section 69Section 69ASection 69C

…ITA No.3558/Del/2025 & Others INCOME TAX APPELLATE TRIBUNAL DELHI “G” BENCH: NEW DELHI BEFORE SHRI ANUBHAV SHARMA, JUDICIAL MEMBER & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER Sl. ITA No(s) Asst. Appeal(s) by No Year(s) Appellant vs. Respondent Appellant Respondent 1. 3558/Del/2025 2019-20 DCIT M/s. Allure Developers Pvt. Ltd., Flat No.14, Ground Floor, Central Circle –I Noida DDA MIG, Sura Apartment, Pul Pehladpur, New Delhi- 110044. PAN-AALCA3631R 2. 3559/Del/2025 2020-21 -do- -do- 3. 4108/Del/2025 2021-22 -do- -do- M/s. Ajay Realcon Pvt. Ltd., 4. 3560/Del/2025 2020-21 -do- Plot No.01-B, 7th Floor, Sector-126,…

Achla Malhotra, Delhi vs. ITO, Ward-24(1), Delhi

ITA 4252/DEL/2024[2014-15]Status: DisposedITAT Delhi23 Jan 2025AY 2014-15

Bench: Shri Satbeer Singh Godara & Shri S. Rifaur Rahman

Section 132Section 132(4)Section 147

…307 ITR 334, Delhi High Court ii) CIT Vs. Metaphor Exports P Ltd. ITA 4/2015 dated 13.01.2015, Delhi High Court iii) CIT-II Vs. M/s. Multiplex Trading & Industrial Co. Ltd.378 ITR 351 dated 22.09.2015, Delhi High Court iv) CIT Vs M/s. Mark Hospitals (P) Ltd. 373 ITR 115 dated 03.12.2014 Madras High Court v) CIT vs. Apex Therm Packaging (P.) Ltd. 42 taxmann.com 473 dated 20.12.2013, High Court Of Gujarat vi) Roopchand Manoj Kumar vs. CIT (1999) 235 ITR 461 (Gau) Gauhati High Court vii) Addl. CIT vs. BAHRI BROTHERS (P) LTD. (1985) 154 ITR 244 (Pat.) Patna High Court Held viii) CIT Vs. Chanakya Developers Tax Appea…

ITO, Ncw - 3 (4), Chennai vs. Ms. Kavitha Siddareddy, Chennai

In the result, appeal filed by the Revenue is dismissed

ITA 160/CHNY/2020[2013-14]Status: DisposedITAT Chennai14 Jun 2023AY 2013-14

Bench: Shri Mahavir Singh, Hon’Ble & Shrimanjunatha.G, Hon’Bleआयकरअपीलसं./Ita No.160/Chny/2020 िनधा"रणवष"/Assessment Year: 2013-14 V. The Income Tax Officer, Ms.Kavithasiddareddy, Non-Corporate Ward-3(4), No.7/1, Surabhi, Chennai. Sriram Nagar, North Street, Opp. To Frontline Eye Hospital, Alwarpet, Chennai-600 018. [Pan:Aeppk 0880 D] (अपीलाथ"/Appellant) (""यथ"/Respondent) Department By : Mr.Ar.V.Sreenivasan, Addl.Cit. : Assessee By Mr.D.Anand, Adv : सुनवाईक"तारीख/Date Of Hearing 11.05.2023 : घोषणाक"तारीख /Date Of Pronouncement 14.06.2023 आदेश / O R D E R Per Manjunatha.G:

For Respondent: Mr.AR.V.Sreenivasan
Section 147Section 148Section 69

…आयकर अपीलीय अिधकरण, ‘ए’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH: CHENNAI "ी महावीर िसंह, माननीय उपा"", एवं "ी मंजूनाथा. जी, माननीय लेखा सद" के सम" BEFORE SHRI MAHAVIR SINGH, HON’BLE VICE PRESIDENT AND SHRIMANJUNATHA.G, HON’BLE ACCOUNTANT MEMBER आयकरअपीलसं./ITA No.160/Chny/2020 िनधा"रणवष"/Assessment Year: 2013-14 v. The Income Tax Officer, Ms.KavithaSiddareddy, Non-Corporate Ward-3(4), No.7/1, Surabhi, Chennai. Sriram Nagar, North Street, Opp. to Frontline Eye Hospital, Alwarpet, Chennai-600 018. [PAN:AEPPK 0880 D] (अपीलाथ"/Appellant) (""यथ"/Respondent) Department by : Mr.AR.V.Sreenivasan, A…

Assistasnt Commissioner of Income Tax, Circle 4(1), Raipur vs. M/S Sunil Parakh (HUF), Raipur

In the result, appeal of the Revenue is dismissed in terms of our aforesaid observations

ITA 260/RPR/2017[2013-14]Status: DisposedITAT Raipur28 Jul 2022AY 2013-14

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं. / Ita No. 260/Rpr/2017 "नधा"रण वष" / Assessment Year : 2013-14 The Assistant Commissioner Of Income Tax-4(1), Raipur (C.G.) .......अपीलाथ" / Appellant बनाम / V/S. M/S. Sunil Parakh (Huf), Prop. A.M. Jewellers, Sadar Bazar, Raipur (C.G.) Pan : Aamhs0154B ……""यथ" / Respondent

For Appellant: Shri Amit M Jain, ARFor Respondent: Shri G.N Singh, Sr. DR
Section 131Section 133(6)Section 143(2)Section 143(3)Section 68

…basis of irrefutable documentary evidence could not have held the same as unexplained cash credits u/s.68 of the Act. Our aforesaid conviction is supported by the judgment of the Hon’ble Madras High Court in the case of CIT Vs. Mark Hospitals (P) Ltd. (2015) 373 ITR 115 (Mad.). In its aforesaid order the Hon’ble High Court, had held, that where the loans were given to the assessee through cheques and all the creditors had confirmed that they had advanced loans to the assessee and their identities were established, then, the onus cast upon the assessee stood duly discharged and the amount in question could not ha…

The ACIT, 4(1), Indore vs. Shri Sanjay Lunawat, Indore

ITA 396/IND/2018[2010-11]Status: DisposedITAT Indore13 Sept 2021AY 2010-11

Bench: Shri Rajpal Yadav, Vice- & Shri Manish Boradvirtual Hearing Assessment Year 2010-11

Section 143(3)Section 201(1)Section 40Section 68

…v. Ranchhod Jivabhai Nakhava as reported in [2012] 21 taxmann.com 159 (Guj.) Ashok Pal Daga v. CIT as reported in [1996] 220 ITR 452 (MP); CIT v. Metachem Industries as reported in [2000] 245 ITR 160 (MP) CIT v. Mark Hospitals (P.) Ltd. as reported in [2015] 373 ITR 115 (Madras)(Mag.) 16. In view of the above discussion in the light of the judicial pronouncements (supra), we are of the view that the addition of Rs. 1,59,30,060/- as made by the Assessing Officer on account of unsecured loans received during the year by invoking the provisions of section 68 of the Income-Tax Act, 1961 was not justified and was…

DCIT, Circle - 10(1), Kolkata vs. M/S. Madhushree Sarees Pvt. Ltd., Kolkata

Appeal is dismissed

ITA 1264/KOL/2018[2013-14]Status: DisposedITAT Kolkata31 Jan 2020AY 2013-14

Bench: Shri S.S.Godara & Dr. A.L. Sainiassessment Year :2013-14

Section 143(3)Section 68

…आयकर अपील"य अधीकरण, "यायपीठ – “ए” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “A” KOLKATA Before Shri S.S.Godara, Judicial Member and Dr. A.L. Saini, Accountant Member Assessment Year :2013-14 DCIT, Circle-10(1), V/s. M/s Madhushree Sarees Aayakar Bhawan, 3rd Pvt. Ltd., 103, park Street, 2nd Floor, Kolkata-700 071 Floor, P-7, Chowrninghee Square, Kolkata-700 069 [PAN No.AADCM 5024 C] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Dhrubajyoti Roy, CIT-DR अपीलाथ" क" ओर से/By Appellant Shri S.M. Surana, Advocate ""यथ" क" ओर से/By Respondent 13-01-2020 सुनवाई क" तार"ख/Date of Hearing 31-01-2020 घोषणा…

M/S. Sardhana Papers (P) Ltd., Uttar Pradesh vs. ACIT, Meerut

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 4110/DEL/2016[2012-13]Status: DisposedITAT Delhi31 Dec 2019AY 2012-13
For Appellant: Shri K. Sampath, Advocate &For Respondent: Shri S.S. Rana, CIT, DR
Section 133(6)Section 68

…ineness of the transactions stands proved, Sec. 68 has no applicability. In the present case, the AO is not satisfied with the genuineness of the transaction, hence, the ratio of this case is also not applicable. In the case of CIT VS. MARK HOSPITALS (P) LTD. 373 ITR 115 (MAD.), the assessee had produced the evidences to prove the credit worthiness and the genuineness of the transaction, in this case the assessee has failed to produce relevant evidence and failed to discharge it’s onus and in the light of these facts, it was held that the assessee had fulfilled requirements of Sec. 68. Hence, this authority is al…

159 ITR 78/25 Taxman 80F (SC), Commissioner of Income-tax v. Mark Hospitals (P.) Ltd. (373 ITR 115) — Cited in 35 Judgments | BharatTax