314 ITR 3 CIT v. Ujala Dying & Printing Mill Ltd.

328 ITR 437High Court2010#9184 most cited
12

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2025.

Sections most often in play

Section 1961Section 1872Section 106 of Indian Evidence ActSection 131 of Income Tax ActSection 133(6)Section 143(3)Section 143(3) of Income Tax ActSection 147 of Income Tax Act

Issues it is cited on

share application moneysection 68personcompanysection 143(3)document

Judgments citing 314 ITR 3 CIT v. Ujala Dying & Printing Mill Ltd.

PARESH DAYASHANKAR MADEKA,RAJKOT vs. THE INCOME TAX OFFICER, WARD-2(2)(3), RAJKOT

In the result, the appeal of the assessee allowed for statistical purposes

ITA 343/RJT/2024[2011-12]Status: DisposedITAT Rajkot03 Jul 2025AY 2011-12
For Appellant: Shri R. D. Lalchandani, Ld. ARFor Respondent: Shri Abhimanyu Singh Yadav, Ld. Sr. DR
Section 143(1)Section 143(3)Section 148

…ustified in deleting addition made Held, yes Whether as there was no substance in appeal and no substantial question of law arise, appeal was liable to be dismissed - Held, yes ii. Commissioner of Income Tax Vs. Ujala Dyeing & Printings Mills (P.) Ltd. [2010] 328 ITR 437 (Gujarat) Section 68 of the Income-tax Act, 1961 - Cash credits - Assessment year 2002-03- For relevant assessment year assessee-company filed its return declaring certain income - During course of assessment proceedings it was noticed by Assessing Officer that company had received a sum of Rs. 50 lakhs from five parties on account of share appli…

J N J MACHINES PRIVATE LIMITED,SURAT vs. INCOME TAX OFFICER - WARD 1(1)(3), SURAT

In the result, appeal of the assessee is allowed

ITA 371/SRT/2024[2012-13]Status: DisposedITAT Surat04 Apr 2025AY 2012-13

Bench: Shri Pawan Singh & Shri Bijayananda Prusethआयकर अपील सं./Ita No.371/Srt/2024 Assessment Year: (2012-13) (Physical Hearing) J N.J. Machines Pvt. Ltd. Income Tax Officer, 762, G.I.D.C. Icchapore, Vs. Ward-1(1)(3), Hazira-394 510 Surat "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaccj 4034 G (अपीलाथ"/Appellant) (""थ" /Respondent)

Section 133(6)Section 143(3)Section 250Section 68

…05, (iv) CIUT vs. Lovely Exports Pvt. Ltd. (2008) 216 CTR 195 (SC), (v) CIT vs. Steller Investment (2001) 251 ITR 263 (SC), (vi) CIT vs. Ujala Dyeing & Printing Mills Pvt. Ltd. [SLP CC No.4635/2009 (SC)], (vii) CIT vs. Ujala Dyeing & Printing Mills Pvt. Ltd. [328 ITR 437 (Guj], (viii) CIT vs. Himastu Bimet Ltd. ITA No.371/SRT/2024/AY.12-13 JNJ Machines Pvt. Ltd. (2011) 12 taxman.com 87 (Guj) and (ix) Hindustan Inks & Resins Ltd. vs. DCIT (2011) 60 DTR 0018 (Guj) 5. On the other hand, Ld.Sr-DR for the Revenue supported the order of lower authorities. He stated that no separate document has been submitted for i…

DCIT, CIRCLE-1(1)(2), SURAT vs. J B SYNTEX PVT. LTD, SURAT

In the result, appeal filed by the Revenue is dismissed

ITA 140/SRT/2020[2011-12]Status: DisposedITAT Surat18 Oct 2023AY 2011-12

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita No.140/Srt/2020 Assessment Year: (2011-12) (Physical Hearing) The Dcit, Vs. J. B. Syntex Pvt. Ltd., Circle – 1(1)(2), B-25, Guj. Eco. Textile Park, Surat N. H. No.8, Palsana, Surat – 394315. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aabcj9389D (Appellant) (Respondent) Shri Vinod Kumar, Sr. Dr Appellant By Shri Rasesh Shah, Ca Respondent By Date Of Hearing 17/08/2023 Date Of Pronouncement 18/10/2023

Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 68

…ies floated by accommodation entry providers, nor is there any connection with any accommodation entry provider. 19. We note that ld CIT(A) has relied on the judgment of Hon`ble Gujarat High Court in the case of M/s Ujala Dyeing and Printing Mills Pvt. (2010) 328 ITR 437(Guj), where in the Hon'ble High Court has ruled in favour of assessee. The facts of this case are that the assessee had produced all relevant details in pursuance of the inquiry conducted by the assessing officer with regard to cash credit of Rs. 50 lakhs. The assessing officer had inquired about the share application money and the following docu…

SEJAL JEWELLERS PVT. LTD.,,SURAT vs. THE INCOME TAX OFFICER, WARD-2(1)(2),, SURAT

In the result, appeal of the assessee is allowed

ITA 435/AHD/2017[2012-13]Status: DisposedITAT Surat28 Feb 2022AY 2012-13

Bench: Shripawan Singh, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.435/Ahd/2017 (िनधा"रणवष" / Assessment Year: (2012-13) (Virtual Court Hearing) Sejal Jewellers Pvt. Ltd, Income Tax Officer, Ward-2(1)(2), V Ug-4/5 Rangila Park, Ghod Dod Surat, Aaykar Bhavan, Majura Gate, S. Road, Surat-395007 Surat "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaqcs 8686 P (Appellant ) (Respondent)

For Appellant: Shri Rasesh Shah, CAFor Respondent: Shri H.P. Meena– CIT-DR
Section 131Section 131(1)(d)Section 133(6)Section 143(3)Section 68

…t. Ltd. vs ITO [ITA 590 of 2005] (Bom. HC) Earthmetal Electrical Pvt. Ltd. vs ITO (ITA 239/MUM/2005)  CIT v/s Ujala Dyeing and Printing Mills (P) Ltd. (SC) SLP dismissed by SC reported in  [317 ITR (ST.)(1)] CIT v/s Ujala Dyeing and Printing Mills (P) Ltd. [328 ITR 437] [Guj]  CIT v/s M/s Pankaj Enka Pvt. Ltd. [Tax Appeal no. 967 of 2015] (Guj.)(HC)  Pankaj Enka Pvt. Ltd. vs. DCIT [ITA No. 816/Ahd/2013]  CIT vs. HimatsuBimet Ltd. [2011] 12 taxmann.com 87 (Guj.) (HC)  Principal CIT vs. D & H Enterprises (2016) 241 Taxmann 0157 (Guj. HC)   PCIT v/s. Hi- Tech Residency (P.) Ltd. [2018] 96 taxmann.com 403 (De…

THE ITO, WARD-2(2)(4),, SURAT vs. M/S. PANKAJ ENKA PVT. LTD.,, SURAT

ITA 3050/AHD/2016[2012-13]Status: DisposedITAT Surat30 Jun 2021AY 2012-13
For Appellant: Shri Rasesh Shah - CAFor Respondent: Ms.Anupama Singla – Sr.DR
Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकरअपीलसं./ITA No.3050/AHD/2016 (िनधा"रणवष" / Assessment Year: (2012-13) (Virtual Court Hearing) The Deputy Commissioner of Income M/s.Pankaj Enka Pvt. Ltd., V Tax, 2161, Raghukul Market, Ring s. Circle-2(1)(1), Surat. Road, Surat – 395002. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AABCP 4028 R (Assessee) (Respondent) Assessee by : Shri Rasesh Shah - CA Respondent by : Ms.Anupama Singla – Sr.DR सुनवाईकीतारीख/ Date of Hearing : 15/06/2021 घोषणाकीतारीख/Date of Pronouncement : 30/06/2021 आदेश / O R D E R PER DR. A.…

ACIT CENTRAL CIRCLE 3(2) , CHENNAI vs. CMG STEELS PVT. LTD. , CHENNAI

ITA 1985/CHNY/2017[2011-12]Status: DisposedITAT Chennai09 Jun 2021AY 2011-12

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./Ita No.: 1985/Chny/2017 िनधा"रण वष" / Assessment Year: 2011-12 The Asst. Commissioner Of M/S. Cmg Steels Pvt. Ltd., Income Tax, V. No.8, Elanthanur, Central Circle – 3(2), Ponneri High Road, Chennai – 34. Chennai – 600 103. Pan: Aadcc 7579C (अपीलाथ"/Appellant) (""यथ"/Respondent) & Co No.: 155/Chny/2017 (In Ita No.1985/Chny/2017) िनधा"रण वष" / Assessment Year: 2011-12 M/S. Cmg Steels Pvt. Ltd., The Asst. Commissioner Of Income Tax, V. No.8, Elanthanur, Central Circle – 3(2), Ponneri High Road, Chennai – 34. Chennai – 600 103. Pan: Aadcc 7579C (अपीलाथ"/Appellant) (""यथ"/Respondent) राज" की ओर से /Revenue By : Shri S. Bharath, Cit "नधा"रती क" ओर से/Assessee By : Shri T. Banusekar, Advocate सुनवाई क" तार"ख/Date Of Hearing : 25.03.2021 घोषणा क" तार"ख/Date Of Pronouncement : 09.06.2021

For Appellant: Shri T. Banusekar, AdvocateFor Respondent: Shri S. Bharath, CIT
Section 153CSection 68

…आयकर अपीलीय अिधकरण, ‘ए’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी वी दुगा" राव,"या"यक सद"य एवं "ी जी. मंजुनाथ, लेखा सद"य के सम" BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.: 1985/CHNY/2017 िनधा"रण वष" / Assessment Year: 2011-12 The Asst. Commissioner of M/s. CMG Steels Pvt. Ltd., Income Tax, v. No.8, Elanthanur, Central Circle – 3(2), Ponneri High Road, Chennai – 34. Chennai – 600 103. PAN: AADCC 7579C (अपीलाथ"/Appellant) (""यथ"/Respondent) & CO No.: 155/CHNY/2017 (in ITA No.1985/Chny/2017) िनधा"रण वष" / Assessment Year…

M/S. TIRUPATI ENERGY SOLUTION PVT. LTD.,,SURAT vs. THE INCOME TAX OFFICER, WARD-2(1)(4),, SURAT

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

ITA 573/AHD/2017[2012-13]Status: DisposedITAT Surat16 Oct 2018AY 2012-13

Bench: Shri C.M.Garg & Shri O.P.Meenaआ.अ.सं./I.T.A No.573/Ahd/2017 िनधा"रण वष"/A.Y.:2012-13 M/S. Tirupati Energy Solution Vs. Income Tax Officer, Pvt. Ltd. , 1/B Ratnadham Ward- 2(1)(4) Surat Vinay Apartment , Ratnadham Sankhul Piplod Surat Pan: Aacct 7044 G अपीलाथ" Appellant ""यथ"/Respondent

Section 131Section 133(6)Section 143Section 143(1)Section 143(2)Section 68

…2008] 319 ITR (St.) 5 (SC) [2008] 216 CTR (SC) / 18 ITJ 717 (SC). CIT v. Ranchhod Jivabhai Nakhava [2012] 81 CCH 193 Guj-HC / 21 taxmann.com 159 (Gujarat), Hindustan Inks & Resins Ltd. v. DCIT [2011] 60 DTR 18, CIT v. Ujala Dyeing and Printing Mills Pvt. Ltd. 328 ITR 437 (Gujarat) SLP dismissed by SC in 317 ITR (ST.)(1) , CIT v. Bhavana Property Tirupati Energy Solution Pvt. Ltd. v. ITO 2(1) (4) Surat/I.T.A. No.573/Ahd/2017/A.Y.:12-13 Page 16 of 31 Developers Ltd. I.T.A.No. 1039 of 2009-(Gujarat), CIT v. Himatsu Bimet Ltd. [2011] 12 taxmann.com 87 (Gujarat) , Goyal Synthetic Pvt. Ltd. I.T.A.No. 498 of 2010 (Guja…

A.C.I.T CIR - 3,ASANSOL, ASANSOL vs. SRI BIRESWAR KAR, RAIGANJ

In the result, the appeal of the revenue is dismissed while the C

ITA 1454/KOL/2013[2008-09]Status: DisposedITAT Kolkata29 Jul 2016AY 2008-09

Bench: Shri P.M.Jagtap & Shri S.S. Viswanethra Ravi

…s- 256 LT.R.- 360(2003); CIT Vs. P.K Noorjahan 237 ITR 570(1999) (SC) CIT Vs. Orissa Corporation (P) Ltd 159 ITR 78, CIT Vs. Doulatram Rawatmal 87 ITR 249 and recent decisions of Gujrat High Court in the case of CIT Vs. Ujala Dyeing and Printing Mills (P) Ltd 328 ITR 437(Guj), CIT Vs. Micro Melt (P) Ltd 327 ITR 70(Guj.) 31. The ld.CIT-A however, did not accept the plea of the assessee for following reasons:- “Before me, the appellant’s case is that the identity of the loan creditor has been established and the transactions have been made through bank. Therefore, the genuinity of the transactions are not in ques…

G.L. CONSTRUCTIONS P.LTD,MUMBAI vs. DCIT 8(1) OR DCIT CITY 8, MUMBAI

In the result, appeal of assessee is allowed in part, in terms indicated hereinabove

ITA 2269/MUM/2015[2010-11]Status: DisposedITAT Mumbai22 Jun 2016AY 2010-11
For Appellant: Shri N.R.Agrawal & Pavan VedFor Respondent: Ms. Anupama Shukla
Section 131Section 133ASection 133A(6)Section 143(3)

…rmation, board resolution, audited accounts, bank statements, share certificate copies. In view of the decision of Hon’ble Bombay High Court in the case of Creative World Tel, 333 ITR 100 and decision of Hon’ble Gujarat High Court in the case of Ujala Dyeing, 328 ITR 437, it was contended that no addition on account of share application should be made where all these documents were filed before the AO. 6. With regard to the purchases so made Ld. AR drew our attention to the monthly & yearly details of quantities of purchase and sale filed before the AO, summary of monthly purchases. He contended that as per the q…

ITO 5(1)(2), MUMBAI vs. GENESIS TRADING P. LTD, MUMBAI

In the result, all the three appeals of the revenue as well as cross objection of the assessee are dismissed

ITA 5334/MUM/2014[2007-08]Status: DisposedITAT Mumbai08 Jun 2016AY 2007-08

Bench: Shri R.C.Sharma, Am & Shri Ramlal Negi, Jm आमकय अऩीर सं./Ita No.5332 To 5334/Mum/2014 (नििाारण वषा / Assessment Year :2005-06 To 2007-08) Ito-5(1)(2), Mumbai Vs. M/S Genesis Trading Pvt. Ltd., Oceanic, 3Rd Floor, Flat No.34, Rajab Ali Road, Mumbai- 400026 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaccg 1820 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & Cross Objection No.40/Mum/2016 (Arising Out Of Ita No.5334/Mum/2014) (नििाारण वषा / Assessment Year : 2007-08) M/S Genesis Trading Pvt. Vs. Ito-5(1)(2), Mumbai Ltd., Oceanic, 3Rd Floor, Flat No.34, Rajab Ali Road, Mumbai-400026 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaccg 1820 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. याजस्व की ओर से /Revenue By : Shri S.K.Bepari ननधाारयती की ओर से /Assessee By : Shri N.R.Agrawal सुनवाई की तायीख / Date Of Hearing : 28/04/2016 घोषणा की तायीख/Date Of Pronouncement 08/06/2016 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Appeals Filed By The Revenue Against The Order Of Cit(A)-Mumbai, For The Assessment Year 2005-06 To 2007-08, In The Matter Of Order Passed U/S.143(3) R.W.S.147 Of The I.T.Act. The Assessee Has Also Filed Cross Objection.

For Appellant: Shri N.R.AgrawalFor Respondent: Shri S.K.Bepari
Section 132(1)Section 143(3)Section 68

…434 (Guj) CIT Kolkata III v/s Dataware Private Itd. Dated 21/9/2011 Reported in C.A. Journal April 2012 page 111 CIT v/s Dwarikadhish Investment LTD. 167 Taxman 321 (Del) S.C. dismissed special leave petition 314 ITR 3 CIT v/s Ujala Dying & Printing Mill Ltd. 328 ITR 437 (Guj) S.C. dismissed special leave petition 317 ITR (Sta) 1 10. In view of the findings recorded by CIT(A), all share holders are produced with their books & Bank statements, hence covered by Bombay High court in CIT v/s Tania Investment 322 ITR 394 (Bom). All are assessed since last 10 years. Acknowledgements of filling returns filed by share ho…

ITO 5(1)(2), MUMBAI vs. GENESIS TRADING P. LTD, MUMBAI

In the result, all the three appeals of the revenue as well as cross objection of the assessee are dismissed

ITA 5333/MUM/2014[2006-07]Status: DisposedITAT Mumbai08 Jun 2016AY 2006-07

Bench: Shri R.C.Sharma, Am & Shri Ramlal Negi, Jm आमकय अऩीर सं./Ita No.5332 To 5334/Mum/2014 (नििाारण वषा / Assessment Year :2005-06 To 2007-08) Ito-5(1)(2), Mumbai Vs. M/S Genesis Trading Pvt. Ltd., Oceanic, 3Rd Floor, Flat No.34, Rajab Ali Road, Mumbai- 400026 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaccg 1820 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & Cross Objection No.40/Mum/2016 (Arising Out Of Ita No.5334/Mum/2014) (नििाारण वषा / Assessment Year : 2007-08) M/S Genesis Trading Pvt. Vs. Ito-5(1)(2), Mumbai Ltd., Oceanic, 3Rd Floor, Flat No.34, Rajab Ali Road, Mumbai-400026 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaccg 1820 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. याजस्व की ओर से /Revenue By : Shri S.K.Bepari ननधाारयती की ओर से /Assessee By : Shri N.R.Agrawal सुनवाई की तायीख / Date Of Hearing : 28/04/2016 घोषणा की तायीख/Date Of Pronouncement 08/06/2016 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Appeals Filed By The Revenue Against The Order Of Cit(A)-Mumbai, For The Assessment Year 2005-06 To 2007-08, In The Matter Of Order Passed U/S.143(3) R.W.S.147 Of The I.T.Act. The Assessee Has Also Filed Cross Objection.

For Appellant: Shri N.R.AgrawalFor Respondent: Shri S.K.Bepari
Section 132(1)Section 143(3)Section 68

…434 (Guj) CIT Kolkata III v/s Dataware Private Itd. Dated 21/9/2011 Reported in C.A. Journal April 2012 page 111 CIT v/s Dwarikadhish Investment LTD. 167 Taxman 321 (Del) S.C. dismissed special leave petition 314 ITR 3 CIT v/s Ujala Dying & Printing Mill Ltd. 328 ITR 437 (Guj) S.C. dismissed special leave petition 317 ITR (Sta) 1 10. In view of the findings recorded by CIT(A), all share holders are produced with their books & Bank statements, hence covered by Bombay High court in CIT v/s Tania Investment 322 ITR 394 (Bom). All are assessed since last 10 years. Acknowledgements of filling returns filed by share ho…

ITO 5(1)(2), MUMBAI vs. GENESIS TRADING P. LTD, MUMBAI

In the result, all the three appeals of the revenue as well as cross objection of the assessee are dismissed

ITA 5332/MUM/2014[2005-06]Status: DisposedITAT Mumbai08 Jun 2016AY 2005-06

Bench: Shri R.C.Sharma, Am & Shri Ramlal Negi, Jm आमकय अऩीर सं./Ita No.5332 To 5334/Mum/2014 (नििाारण वषा / Assessment Year :2005-06 To 2007-08) Ito-5(1)(2), Mumbai Vs. M/S Genesis Trading Pvt. Ltd., Oceanic, 3Rd Floor, Flat No.34, Rajab Ali Road, Mumbai- 400026 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaccg 1820 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & Cross Objection No.40/Mum/2016 (Arising Out Of Ita No.5334/Mum/2014) (नििाारण वषा / Assessment Year : 2007-08) M/S Genesis Trading Pvt. Vs. Ito-5(1)(2), Mumbai Ltd., Oceanic, 3Rd Floor, Flat No.34, Rajab Ali Road, Mumbai-400026 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaccg 1820 B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. याजस्व की ओर से /Revenue By : Shri S.K.Bepari ननधाारयती की ओर से /Assessee By : Shri N.R.Agrawal सुनवाई की तायीख / Date Of Hearing : 28/04/2016 घोषणा की तायीख/Date Of Pronouncement 08/06/2016 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Appeals Filed By The Revenue Against The Order Of Cit(A)-Mumbai, For The Assessment Year 2005-06 To 2007-08, In The Matter Of Order Passed U/S.143(3) R.W.S.147 Of The I.T.Act. The Assessee Has Also Filed Cross Objection.

For Appellant: Shri N.R.AgrawalFor Respondent: Shri S.K.Bepari
Section 132(1)Section 143(3)Section 68

…434 (Guj) CIT Kolkata III v/s Dataware Private Itd. Dated 21/9/2011 Reported in C.A. Journal April 2012 page 111 CIT v/s Dwarikadhish Investment LTD. 167 Taxman 321 (Del) S.C. dismissed special leave petition 314 ITR 3 CIT v/s Ujala Dying & Printing Mill Ltd. 328 ITR 437 (Guj) S.C. dismissed special leave petition 317 ITR (Sta) 1 10. In view of the findings recorded by CIT(A), all share holders are produced with their books & Bank statements, hence covered by Bombay High court in CIT v/s Tania Investment 322 ITR 394 (Bom). All are assessed since last 10 years. Acknowledgements of filling returns filed by share ho…