22 SOT 174 (Mum) Rupee Finance & Management (P.) Ltd. v. ACIT (extracted

81 Taxmann.com 257High Court2017#8547 most cited

What is 22 SOT 174 (Mum) Rupee Finance & Management (P.) Ltd. v. ACIT (extracted authority for?

The burden of proof to show unexplained investment under section 69 of the Income Tax Act, 1961, lies with the revenue when the assessee has not discharged it.

13

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2017 to 2026.

Also referred to as

Rupee Finance & Management (P.) Ltd v ACIT · section 69 · unexplained investment · burden of proof · revenue · assessment · onus of proof · income tax

Sections most often in play

Section 115BBESection 132Section 132(4)Section 69Section 143(3)Section 153ASection 153CSection 292C

Issues it is cited on

section 132(5)section 100section 153(c)(1)section 94abatement of assessmentanonymous donationsection 153(c)section 164section 38third party informationonus of proofincome tax settlement commission

Judgments citing 22 SOT 174 (Mum) Rupee Finance & Management (P.) Ltd. v. ACIT (extracted

DCIT, Central Circle-6, Third Floor vs. Rama Shankar Khemka, Ganesh Bazar

In the result, the appeal filed by the revenue and CO filed by the assessee are dismissed

ITA 1005/DEL/2024[2020-21]Status: DisposedITAT Delhi06 Feb 2026AY 2020-21

Bench: Shri Satbeer Singh Godara & Shri S. Rifaur Rahmandcit Vs. Payal Khemka Central Circle- 6 67/85-2 Jhun Bhawan, Natimalivaranashi Delhi Uttar Pradesh 221001 (Pan: Adtpj2728A) Dcit Vs. Pmk Impex Pvt. Ltd. Central Circle- 6 1 Tolstoy Marg, Connaught Place, Delhi New Delhi, Delhi 110001

For Appellant: Sh. Gautam Jain AdvFor Respondent: Sh. Jitender Singh, CIT DR
Section 132Section 132(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES ‘A’: NEW DELHI. BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER and SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER DCIT vs. Payal Khemka Central Circle- 6 67/85-2 Jhun Bhawan, NatimaliVaranashi Delhi Uttar Pradesh 221001 (PAN: ADTPJ2728A) DCIT vs. PMK Impex Pvt. Ltd. Central Circle- 6 1 Tolstoy Marg, Connaught Place, Delhi New Delhi, Delhi 110001 (PAN: AAECP8026G) DCIT vs. Rajesh Rani Khemka. Central Circle- 6 Cloth Market, Chandni Chowk, Delhi Delhi 110055 (PAN: AAFPK 7336N) DCIT vs. Rama Shankar Khemka. Central Circle- 6 4428, Ganesh Bazar, Delhi Cloth Mar…

DCIT, Central Circle-6, Third Floor vs. Rajesh Rani Khemka, Ganesh Bazar

In the result, the appeal filed by the revenue and CO filed by the assessee are dismissed

ITA 1004/DEL/2024[2020-21]Status: DisposedITAT Delhi06 Feb 2026AY 2020-21

Bench: Shri Satbeer Singh Godara & Shri S. Rifaur Rahmandcit Vs. Payal Khemka Central Circle- 6 67/85-2 Jhun Bhawan, Natimalivaranashi Delhi Uttar Pradesh 221001 (Pan: Adtpj2728A) Dcit Vs. Pmk Impex Pvt. Ltd. Central Circle- 6 1 Tolstoy Marg, Connaught Place, Delhi New Delhi, Delhi 110001

For Appellant: Sh. Gautam Jain AdvFor Respondent: Sh. Jitender Singh, CIT DR
Section 132Section 132(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES ‘A’: NEW DELHI. BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER and SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER DCIT vs. Payal Khemka Central Circle- 6 67/85-2 Jhun Bhawan, NatimaliVaranashi Delhi Uttar Pradesh 221001 (PAN: ADTPJ2728A) DCIT vs. PMK Impex Pvt. Ltd. Central Circle- 6 1 Tolstoy Marg, Connaught Place, Delhi New Delhi, Delhi 110001 (PAN: AAECP8026G) DCIT vs. Rajesh Rani Khemka. Central Circle- 6 Cloth Market, Chandni Chowk, Delhi Delhi 110055 (PAN: AAFPK 7336N) DCIT vs. Rama Shankar Khemka. Central Circle- 6 4428, Ganesh Bazar, Delhi Cloth Mar…

DCIT, Central Circle-6, Income Tax Department vs. Payal Khemka, K

In the result, the appeal filed by the revenue and CO filed by the assessee are dismissed

ITA 1000/DEL/2024[2020-21]Status: DisposedITAT Delhi06 Feb 2026AY 2020-21

Bench: Shri Satbeer Singh Godara & Shri S. Rifaur Rahmandcit Vs. Payal Khemka Central Circle- 6 67/85-2 Jhun Bhawan, Natimalivaranashi Delhi Uttar Pradesh 221001 (Pan: Adtpj2728A) Dcit Vs. Pmk Impex Pvt. Ltd. Central Circle- 6 1 Tolstoy Marg, Connaught Place, Delhi New Delhi, Delhi 110001

For Appellant: Sh. Gautam Jain AdvFor Respondent: Sh. Jitender Singh, CIT DR
Section 132Section 132(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES ‘A’: NEW DELHI. BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER and SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER DCIT vs. Payal Khemka Central Circle- 6 67/85-2 Jhun Bhawan, NatimaliVaranashi Delhi Uttar Pradesh 221001 (PAN: ADTPJ2728A) DCIT vs. PMK Impex Pvt. Ltd. Central Circle- 6 1 Tolstoy Marg, Connaught Place, Delhi New Delhi, Delhi 110001 (PAN: AAECP8026G) DCIT vs. Rajesh Rani Khemka. Central Circle- 6 Cloth Market, Chandni Chowk, Delhi Delhi 110055 (PAN: AAFPK 7336N) DCIT vs. Rama Shankar Khemka. Central Circle- 6 4428, Ganesh Bazar, Delhi Cloth Mar…

Hipe Infrastructure Projects LLP, Bangalore vs. Assistant Commissioner of Income Tax, Circle-7(1)(1), Bangalore

In the result, appeal filed by the assessee is allowed

ITA 1338/BANG/2024[2018-19]Status: DisposedITAT Bangalore06 May 2025AY 2018-19

Bench: Shri. Laxmi Prasad Sahu & Shri. Soundararajan Kassessment Year :2018-19

For Appellant: Shri. Narendra Kumar Jain, AdvocateFor Respondent: Shri. Sunil Kumar Agarwal, CIT(DR)(ITAT), Bangalore
Section 143(2)Section 68Section 69

…IN INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI. LAXMI PRASAD SAHU, ACCOUNTANT MEMBER AND SHRI. SOUNDARARAJAN K, JUDICIAL MEMBER Assessment Year :2018-19 M/s. HIPE Infrastructure Projects LLP, Vs. ACIT, 54, Rockline Centre, Richmond Road, Circle - 7(1)(1) Bangalore - 560 025. Bangalore. PAN :AAGFH 0472 B APPELLANT RESPONDENT Assessee by : Shri. Narendra Kumar Jain, Advocate Revenue by : Shri. Sunil Kumar Agarwal, CIT(DR)(ITAT), Bangalore. Date of hearing : 25.04.2025 Date of Pronouncement : 06.05.2025 ORDER Per Laxmi Prasad Sahu, Accountant Member : This appeal filed by the assesseeisagai…

Anil Chaudhary, New Delhi vs. ACIT Central Circle-17, New Delhi

In the result, appeals filed by the assessee are allowed

ITA 2938/DEL/2023[2017-18]Status: DisposedITAT Delhi30 Aug 2024AY 2017-18

Bench: Shri S.Rifaur Rahman & Shri Anubhav Sharma

For Appellant: Shri Gautam Jain, AdvocateFor Respondent: Ms. Amisha Gupt, CIT DR
Section 127Section 143(2)Section 153ASection 153CSection 153DSection 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’: NEW DELHI BEFORE SHRI S.RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER ITA No.2936/DEL/2023 (Assessment Year: 2015-16) ITA No.2938/DEL/2023 (Assessment Year: 2017-18) ITA No.2940/DEL/2023 (Assessment Year: 2019-20) Shri Anil Chaudhary, vs. ACIT, Central Circle 17, 10210, Library Road, New Delhi. Azad Market, Central Delhi, Delhi – 110 006. (PAN : ACCPC9165C) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Gautam Jain, Advocate Shri Lalit Mohan, CA REVENUE BY : Ms. Amisha Gupt, CIT DR Date of Hearing : 11.07.2024 Date of Order : 30.08.202…

Anil Chaudhary, New Delhi vs. ACIT Central Circle-17, New Delhi

In the result, appeals filed by the assessee are allowed

ITA 2937/DEL/2023[2016-17]Status: DisposedITAT Delhi30 Aug 2024AY 2016-17

Bench: Shri S.Rifaur Rahman & Shri Anubhav Sharma

For Appellant: Shri Gautam Jain, AdvocateFor Respondent: Ms. Amisha Gupt, CIT DR
Section 127Section 143(2)Section 153ASection 153CSection 153DSection 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’: NEW DELHI BEFORE SHRI S.RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER ITA No.2936/DEL/2023 (Assessment Year: 2015-16) ITA No.2938/DEL/2023 (Assessment Year: 2017-18) ITA No.2940/DEL/2023 (Assessment Year: 2019-20) Shri Anil Chaudhary, vs. ACIT, Central Circle 17, 10210, Library Road, New Delhi. Azad Market, Central Delhi, Delhi – 110 006. (PAN : ACCPC9165C) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Gautam Jain, Advocate Shri Lalit Mohan, CA REVENUE BY : Ms. Amisha Gupt, CIT DR Date of Hearing : 11.07.2024 Date of Order : 30.08.202…

Anil Chaudhary, New Delhi vs. ACIT Central Circle-17, New Delhi

In the result, appeals filed by the assessee are allowed

ITA 2936/DEL/2023[2015-16]Status: DisposedITAT Delhi30 Aug 2024AY 2015-16

Bench: Shri S.Rifaur Rahman & Shri Anubhav Sharma

For Appellant: Shri Gautam Jain, AdvocateFor Respondent: Ms. Amisha Gupt, CIT DR
Section 127Section 143(2)Section 153ASection 153CSection 153DSection 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’: NEW DELHI BEFORE SHRI S.RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER ITA No.2936/DEL/2023 (Assessment Year: 2015-16) ITA No.2938/DEL/2023 (Assessment Year: 2017-18) ITA No.2940/DEL/2023 (Assessment Year: 2019-20) Shri Anil Chaudhary, vs. ACIT, Central Circle 17, 10210, Library Road, New Delhi. Azad Market, Central Delhi, Delhi – 110 006. (PAN : ACCPC9165C) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Gautam Jain, Advocate Shri Lalit Mohan, CA REVENUE BY : Ms. Amisha Gupt, CIT DR Date of Hearing : 11.07.2024 Date of Order : 30.08.202…

Anil Chaudhary, New Delhi vs. ACIT Central Circle-17, New Delhi

In the result, appeals filed by the assessee are allowed

ITA 2935/DEL/2023[2014-15]Status: DisposedITAT Delhi30 Aug 2024AY 2014-15

Bench: Shri S.Rifaur Rahman & Shri Anubhav Sharma

For Appellant: Shri Gautam Jain, AdvocateFor Respondent: Ms. Amisha Gupt, CIT DR
Section 127Section 143(2)Section 153ASection 153CSection 153DSection 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’: NEW DELHI BEFORE SHRI S.RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER ITA No.2936/DEL/2023 (Assessment Year: 2015-16) ITA No.2938/DEL/2023 (Assessment Year: 2017-18) ITA No.2940/DEL/2023 (Assessment Year: 2019-20) Shri Anil Chaudhary, vs. ACIT, Central Circle 17, 10210, Library Road, New Delhi. Azad Market, Central Delhi, Delhi – 110 006. (PAN : ACCPC9165C) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Gautam Jain, Advocate Shri Lalit Mohan, CA REVENUE BY : Ms. Amisha Gupt, CIT DR Date of Hearing : 11.07.2024 Date of Order : 30.08.202…

M/S Everfine Constructions Pvt. Ltd., Mumbai vs. DCIT CC-7(3), Mumbai

In the result, the appeal of the assessee is allowed

ITA 3129/MUM/2019[2011-12]Status: DisposedITAT Mumbai16 Sept 2021AY 2011-12

Bench: Shri C.N. Prasad, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

For Appellant: Shri Rushabh MehtaFor Respondent: Shri Sanjeev Kashyap
Section 133ASection 143(3)Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “E” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA.NO. 3129/MUM/2019 (A.Y: 2011-12) M/s. Everfine Constructions Pvt. Ltd., v. Dy. CIT – Central Circle -7(3) Shop No. 8, Botawala Building Aayakar Bhavan 82/86 Raghavji Road, Gowalia Tank Mumbai - 400020 Mumbai -400036 PAN: AACCE3674P (Appellant) (Respondent) Assessee by : Shri Rushabh Mehta Department by : Shri Sanjeev Kashyap Date of Hearing : 18.06.2021 Date of Pronouncement : 16.09.2021 O R D E R PER C.N. PRASAD (JM) 1. This appeal is f…

Matrix India Entertainment Consultants Pvt. Ltd, Mumbai vs. ACIT, CC -8(2), Mumbai

In the result the appeals for 2005-06, 2006-07, 2007-08 &

ITA 2938/MUM/2015[2005-06]Status: DisposedITAT Mumbai23 Jul 2021AY 2005-06

Bench: Shri Rajesh Kumar & Shri Ramlal Negi

For Appellant: Dr. K. Shivaram, A.R. &For Respondent: Shri Sandeep Raj, D.R
Section 132Section 133ASection 153ASection 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “G”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI RAMLAL NEGI, JUDICIAL MEMBER ITA Nos.2938, 2939, 2940 & 2941/M/2015 Assessment Years: 2005-06, 2006-07, 2007-08 & 2011-12 M/s. Matrix India Assistant Commissioner Entertainment of Income Tax- 8(2), Consultants Pvt. Ltd., (Erstwhile Central Circle- 5, Agnelo, 1st Floor, 47) Vs. Khandeswari Marg, 6th Floor, Near Mount Mary Steps, Aayakar Bhavan, Bandra – West, M.K. Road, Mumbai – 400 050 Mumbai - 400020 PAN: AACCM7659J (Appellant) (Respondent) ITA Nos.3208, 3209 & 3210/M/2015 Assessment Years: 200…

Deputy Commissioner of Income Tax-14(2)(1), Mumbai vs. Instnat Holdings Private Ltd, Mumbai

The appeal stands dismissed

ITA 5627/MUM/2017[2010-11]Status: DisposedITAT Mumbai13 Sept 2019AY 2010-11

Bench: Hon’Ble Shri Mahavir Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ I.T.A. No.5627/Mum/2017 (िनधा"रण वष" / Assessment Year:2010-11) Dcit-14(2)(1) M/S. Instant Holdings Pvt.Ltd. बनाम/ 432, Aaykar Bhavan 213, Bezzola Complex 4Th Floor, M.K. Road “B” Wing 71, Sion Trombay Road, Vs. Mumbai-400 020. Chembur, Mumbai-400 071. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacck-5600-M (अपीलाथ"/Appellant) (""थ" / Respondent) : Revenue By : Shri Awungshi Gimson- Ld. Cit-Dr Assessee By : Shri Rakesh Mohan - Ld.Ar सुनवाई की तारीख/ : 28/06/2019 Date Of Hearing घोषणा की तारीख / : 13/09/2019 Date Of Pronouncement आदेश / O R D E R

For Appellant: Shri Rakesh Mohan - Ld.ARFor Respondent: Shri Awungshi Gimson- Ld. CIT-DR
Section 143(3)Section 391

…1 आयकर अपीलीय अिधकरण “सी” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI माननीय "ी महावीर िसंह, "ाियक सद" एवं माननीय "ी मनोज कुमार अ"वाल ,लेखा सद" के सम"। BEFORE HON’BLE SHRI MAHAVIR SINGH, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ I.T.A. No.5627/Mum/2017 (िनधा"रण वष" / Assessment Year:2010-11) DCIT-14(2)(1) M/s. Instant Holdings Pvt.Ltd. बनाम/ 432, Aaykar Bhavan 213, Bezzola Complex 4th Floor, M.K. Road “B” Wing 71, Sion Trombay Road, Vs. Mumbai-400 020. Chembur, Mumbai-400 071. "थायीलेखासं./जीआइआरसं./PAN/GIR No. AACCK-5600-M (अपीलाथ"/Appellant) (""थ" / Respondent) : R…

Deputy Commissioner of Income Tax 1(1)(1), Mumbai vs. M/S.Adventure Marketing Private Limited, Mumbai

Appeal stands allowed

ITA 6091/MUM/2017[2013-14]Status: DisposedITAT Mumbai03 Jul 2019AY 2013-14

Bench: Hon’Ble Shri C.N. Prasad, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri Vijay Mehta & Shri Mahesh Rajora-For Respondent: Shri Anadi Varma - Ld. CIT-DR
Section 143(3)Section 14ASection 28Section 57Section 69B

…1 आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण “ए” "यायपीठ अिधकरण "यायपीठ "यायपीठ मुंबई "यायपीठ मुंबई मुंबई म"। मुंबई म"। म"। म"। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI माननीय माननीय ौी सी. एन. ूसाद,"याियक सदःय एवं माननीय माननीय एवं एवं एवं माननीय माननीय ौी मनोज कुमार अमवाल ,लेखा सदःय के सम"। माननीय माननीय BEFORE HON’BLE SHRI C.N. PRASAD, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ I.T.A. No.6091/Mum/2017 (िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" / Assessment Year: 2013-14) वष" DCIT-1(1)(1), M/s Adventure Marketing Pvt. Ltd. 9th Floor, Maker Chambers IV…

Asst CIT Cen Cir 8(2), Mumbai vs. Katrina Rosemary Turcotte, Mumbai

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

ITA 3092/MUM/2015[2006-07]Status: DisposedITAT Mumbai11 Oct 2017AY 2006-07

Bench: Shri Saktijit Dey & Shri Rajesh Kumar

For Appellant: Dr. K. Shivaram, Sr. Counsel a/wFor Respondent: Shri Abhijit Patankar
Section 132Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER ITA no.3092/Mum./2015 (Assessment Year : 2006–07) Asstt. Commissioner of Income Tax ……………. Appellant Circle–8(2), Mumbai v/s Ms. Katrina Rosemary Turcotte 34, 7th Floor, Guldev Sagar CHS ……………. Respondent Waterfield Road, Bandra (West) Mumbai 400 050 PAN – ADEPT7813P ITA no.3093/Mum./2015 (Assessment Year : 2007–08) Asstt. Commissioner of Income Tax ……………. Appellant Circle–8(2), Mumbai v/s Ms. Katrina Rosemary Turcotte 34, 7th Floor, Guldev Sagar CHS ……………. Respondent Water…

22 SOT 174 (Mum) Rupee Finance & Management (P.) Ltd. v. ACIT (extracted (81 Taxmann.com 257) — Cited in 13 Judgments | BharatTax