26 (Delhi) 7. BST Infratech Ltd. v. DCIT

145 Taxmann.com 461High Court2022#19238 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2023 to 2023.

Issues it is cited on

unexplained cash credit section 68 company business document interest

Judgments citing 26 (Delhi) 7. BST Infratech Ltd. v. DCIT

ACIT, CIRCLE-16(1), DELHI vs. NEWS NATION NETWORK PVT. LTD. , DELHI

In the result, the appeal of the Revenue stands dismissed

ITA 1194/DEL/2022[2018-19]Status: DisposedITAT Delhi21 Dec 2023AY 2018-19

Bench: BEFORE, SHRI M. BALAGANESH (Accountant Member), SHRI ANUBHAV SHARMA (Judicial Member)

Section 133(6)Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘E’: NEW DELHI BEFORE, SHRI M. BALAGANESH, ACCOUNTANT MEMBER And SHRI ANUBHAV SHARMA, JUDICIAL MEMBER [Assessment Year: 2018-19] ACIT, M/s News Nation Network Pvt. Ltd. Circle-16(1), C-165, Naraina Industrial Area, Room No.419, 3rd Floor, Vs Phase-1, C.R. Building, I.P. Estate, New Delhi-110002 New Delhi-110002 PAN-AAICA6439Q Revenue Assessee Revenue by Sh. Subhra Jyoti Chakraborty, CIT-DR Assessee by Sh. Rakesh Joshi, CA Date of Hearing 04.10.2023 Date of Pronouncement 21.12.2023 ORDER PER M. BALAGANESH AM, This appeal of the Revenue arises out of the order…

CLAVECON INDIA P.LTD,GHAZIABAD vs. DCIT, CENTRAL CIRCLE, GHAZIABAD

In the result both the appeals of the assessee in ITA Nos

ITA 1908/DEL/2022[2015-16]Status: DisposedITAT Delhi06 Oct 2023AY 2015-16

Bench: Shri N.K. Billaiya & Ms Astha Chandra

For Appellant: Shri Gaurav Jain, AdvFor Respondent: Shri P.N. Barnwal, CIT- DR

Section 132Section 153ASection 69

…revenue operation. There is nothing on record to suggest that the Assessing Officer has taken any action against the promoters/directors of the assessee company. 21. On similar facts, the Hon'ble High Court of Delhi in the case of Satkar Infrastructure Ltd 145 Taxmann.com 461 declined to interfere with the findings of the Tribunal given in ITA No. 1198/DEL/2019. 22. Similar view was taken by the Hon'ble High Court of Allahabad in the case of Lal Mohar 88 Taxmann.com 260 wherein the Hon'ble High Court has held that since it was the first year of business of the AOP, and no business activity having shown to h…

CLAVECON INDIA P.LTD,GHAZIABAD vs. DCIT, CENTRAL CIRCLE, GHAZIABAD

In the result both the appeals of the assessee in ITA Nos

ITA 1907/DEL/2022[2014-15]Status: DisposedITAT Delhi06 Oct 2023AY 2014-15

Bench: Shri N.K. Billaiya & Ms Astha Chandra

For Appellant: Shri Gaurav Jain, AdvFor Respondent: Shri P.N. Barnwal, CIT- DR

Section 132Section 153ASection 69

DCIT, CC - 1 (2),, CHENNAI vs. M/S. CREYA LEARNING & RESEARCH PVT. LTD.,, CHENNAI

In the result, the appeal filed by the Revenue is allowed

ITA 516/CHNY/2020[2013-14]Status: DisposedITAT Chennai27 Apr 2023AY 2013-14

Bench: Shri V. Durga Rao & Dr. Manish Boradआयकर अपील सं./I.T.A. No.516/Chny/2020 िनधा"रण वष"/Assessment Year: 2013-14 The Deputy Commissioner Of Vs. M/S. Creya Learning & Research Income Tax, Pvt. Ltd., No. 9/5, Nandanam Extension Corporate Circle 1(2), First Street, Nandanam, Chennai 600 034. Chennai 600 035. [Pan:Aaeck2657G] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri P. Sajit Kumar, Jcit ""थ" की ओर से/Respondent By : Shri Muraleedhara Reddy, Advocate सुनवाई की तारीख/ Date Of Hearing : 24.04.2023 घोषणा की तारीख /Date Of Pronouncement : 27.04.2023 आदेश /O R D E R Per V. Durga Rao: This Appeal Filed By The Revenue Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) 8, Chennai, Dated 13.12.2019 Relevant To The Assessment Year 2013-14. The Grounds Raised By The Revenue Are As Under: 1. The Order Of The Learned Cit(A) Is Contrary To Law, Facts & Circumstances Of The Case ? 2. Whether On The Facts & Circumstances Of The Case, Is It Correct On The Part Of Learned Cit(A) To Delete The Addition U/S 68 By Observing That The Share Application Money Has Been Received Through Banking Channel Only, Without Appreciating The Fact Brought By Ao Into The Assessment Order That The Investors Did Not Have Any Sufficient Own Fund For Making The Investment & The Invested Money Was Sourced Into Their Account (Credit In Bank Account

For Appellant: Shri P. Sajit Kumar, JCITFor Respondent: Shri Muraleedhara Reddy, Advocate

Section 143(3)Section 68

…आयकर अपीलीय अिधकरण, ‘सी’ "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी वी दुगा" राव, "ाियक सद" एवं डॉ. मनीष बोराड, लेखा सद" के सम" BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND DR. MANISH BORAD, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No.516/Chny/2020 िनधा"रण वष"/Assessment Year: 2013-14 The Deputy Commissioner of Vs. M/s. Creya Learning and Research Income Tax, Pvt. Ltd., No. 9/5, Nandanam Extension Corporate Circle 1(2), First Street, Nandanam, Chennai 600 034. Chennai 600 035. [PAN:AAECK2657G] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant by : Shri P. Sajit Kumar,…