383 (Mum) 7. C v. Ravi vs. ITO

109 Taxmann.com 53Supreme Court of India2019#5645 most cited

What is 383 (Mum) 7. C v. Ravi vs. ITO authority for?

If the Assessing Officer does not dispute that an investor company is the holding company of the assessee, then share application money transactions warrant further consideration regarding their genuineness.

20

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2020 to 2025.

Also referred to as

C V Ravi vs ITO · Section 68 · share application money · holding company · genuineness of transaction · addition u/s 68 · onus of proof · cash credits · source of source

Sections most often in play

Section 1961Section 68Section 143(3)Section 147Section 148Section 115BBESection 133(6)Section 133(6) of the Income-tax Act

Issues it is cited on

deletion of penaltysource of sourceonus of proofshare application moneyprincipal commissioner of income-taxfurnishing inaccurate particulars of incomefurnishing inaccurate particularsgenuineness of the transactionaddition u/s 68entry operatorincome-tax officersection 68

Judgments citing 383 (Mum) 7. C v. Ravi vs. ITO

Mallya Real Estates P.Ltd, Delhi vs. ITO, Ward-16(2), New Delhi

ITA 6158/DEL/2017[2013-14]Status: DisposedITAT Delhi18 Jul 2025AY 2013-14

Bench: Ms. Madhumita Roy & Shri Naveen Chandra

For Appellant: Dr. Rakesh Gupta, AdvFor Respondent: Shri Amit Katoch, Sr. DR
Section 131Section 68

…ITA No. 6158/DEL/2017 [A.Y. 2013-14] Mallya Real Estates Pvt Ltd Vs. The I.T.O IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘E' BENCH, NEW DELHI BEFORE MS. MADHUMITA ROY, JUDICIAL MEMBER, AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER ITA No. 6158/DEL/2017 [A.Y. 2013-14] Mallya Real Estates Pvt Ltd Vs. The I.T.O 103, Triveni Complex 2 Veer Savarkar Block, Madhuban Road Near Nirman Vihar Metro Station, Delhi Ward -16(2) New Delhi PAN - AAICM 0912 C (Applicant) (Respondent) Assessee By : Dr. Rakesh Gupta, Adv Shri Somil Aggarwal, Adv Shri Deepesh Garg, Adv Department By : Shri Amit Katoch, Sr. DR Date of Hearin…

ACIT Central Circle 2 (2), Chennai vs. M/S Midas Golden Distilleries Private Limited, Kanchipuram

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

ITA 2562/CHNY/2017[2004-05]Status: DisposedITAT Chennai25 Apr 2025AY 2004-05

Bench: Shri Ss Viswanethra Ravi & Shri Jagadishआयकर अपील सं./Ita No.2562/Chny/2017 िनधा:रण वष: /Assessment Year: 2004-05

For Appellant: Shri T. Vasudevan, AdvocateFor Respondent: Shri A. Sasi Kumar, CIT
Section 143(3)

…h was, in fact, maintained by one person, the additions were held to be justified. The special leave petition filed against this decision was dismissed by the Hon'ble Supreme Court in the decision reported in NDR Promoters P. Ltd. Vs. PCIT [reported in (2019) 109 Taxmann.com 53]. 38. In the decision of this Court in the case of B.R.Petrochem P. Ltd. Vs. ITO, Ward I(1), Chennai [reported in (2017) 81 Taxmann.com 424], it was held that where assessee received share capital from various contributors, in view of fact that those contributors were persons of insignificant means and their creditworthiness to have made…

Heritage Hospitals Ltd, New Delhi vs. DCIT, Circle-11(1), New Delhi

ITA 4090/DEL/2018[2014-15]Status: DisposedITAT Delhi30 Oct 2024AY 2014-15

Bench: Ms. Madhumita Roy & Shri Naveen Chandra

For Appellant: Shri Anand Kumar Pandey, AdvFor Respondent: Shri Sandeep Kumar Mishra, Sr. DR
Section 142(1)Section 143(2)Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘C’ BENCH, NEW DELHI BEFORE MS. MADHUMITA ROY, JUDICIAL MEMBER AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER ITA No. 4090/DEL/2018 [A.Y. 2014-15] Heritage Hospitals Ltd Vs. The Dy CIT B-27/5, Raja Garden Circle - 11( 1) Ramesh Nagar, New Delhi New Delhi PAN – AAACH 8678 L (Applicant) (Respondent) Assessee By : Shri Anand Kumar Pandey, Adv Department By : Shri Sandeep Kumar Mishra, Sr. DR Date of Hearing : 02.08.2024 Date of Pronouncement : .10.2024 ORDER PER NAVEEN CHANDRA, ACCOUNTANT MEMBER:- This appeal by the assessee is preferred against the order of the CIT(…

Rising Stock Trade Private Limited, Jaipur vs. Income Tax Officer, Ward-1 (1), Jaipur

ITA 303/JPR/2022[2012-13]Status: DisposedITAT Jaipur01 Oct 2024AY 2012-13

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri Rajeev Sogani (C.A.)For Respondent: Smt. Monisha Choudhary (Addl. CIT)
Section 147Section 148Section 151Section 153C

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC” JAIPUR Mk0 ,l- lhrky{eh]U;kf;d lnL; ,oa Jh jkBkSM+ deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 303/JPR/2022 fu/kZkj.k o"kZ@Assessment Years : 2012-13 Rising Stock Trade Private Limited cuke The ITO, Ashapura, Narayan Vihar, Government Vs. Ward-1(1), Jaipur. School Ke Samne Pancholiyo Ki Dhani, Jaipur. LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAFCR 3344 A vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksjls@Assessee by…

Venkateshwara Wires Pvt. Ltd., Jaipur vs. Assistant Commissioner of Income Tax, Jaipur

In the result, the appeal of the assessee is allowed

ITA 322/JPR/2024[2018-19]Status: DisposedITAT Jaipur09 Sept 2024AY 2018-19

Bench: The Ld. Ao As Well As Before The Ld. Cit(A) As The Documents Submitted Was Only In Support Of Confirmations & Other Documents Already Submitted & No New Documents Were Submitted. 2. The Assessee Craves Your Indulgence To Add Amend Or Alter All Or Any Grounds Of Appeal Before Or At The Time Of Hearing.”

For Appellant: Sh. S. L. Poddar, AdvFor Respondent: Sh. Anoop Singh, Addl. CIT
Section 133(6)Section 142(1)Section 143(3)Section 68Section 801ASection 80I

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA No. 322/JP/2024 fu/kZkj.k o"kZ@Assessment Year: 2018-19 cuke Venkateswara Wires Pvt Ltd., Assistant Commissioner of Vs. E-55, Road No. 5, VKI Area, Income Tax, Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AACCV 5085 F vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. S. L. Poddar, Adv. jktLo dh vksj…

Shobha Tomar, Jaipur vs. DCIT, C.C.1, Jaipur

In the result, the appeal of the assessee is allowed

ITA 373/JPR/2024[A.Y. 2017-18]Status: DisposedITAT Jaipur01 Jul 2024

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Shri G. M. Mehta, CAFor Respondent: Shri Anoop Singh, Addl. CIT
Section 115BSection 143(2)Section 143(3)Section 145(3)Section 44ASection 68

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA No. 373/JP/2024 fu/kZkj.k o"kZ@Assessment Years : 2017-18 cuke Shobha Tomar DCIT, Vs. B-4, Govind Marg, Adarsh C.C.1, Jaipur Nagar, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AALPT 4876 A vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri G. M. Mehta, CA jktLo dh vksj ls@ Revenue by : Shri Anoop Singh, Ad…

Spectrum Foods Limited, Jaipur vs. Income Tax Officer, Jaipur

In the result, the appeal of the assessee is allowed

ITA 38/JPR/2024[2010-11]Status: DisposedITAT Jaipur08 Apr 2024AY 2010-11

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Sh. S. L. Poddar, AdvFor Respondent: Sh. Anup Singh (Addl. CIT)
Section 143(3)Section 147Section 148

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA No. 38/JP/2024 fu/kZkj.k o"kZ@Assessment Years : 2010-11 cuke M/s Spectrum Foods Limited The Income Tax Officer, Vs. L-5, B-II, Surya House, Krishna Jaipur Marg, C-Scheme, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AADCS 3704 R vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. S. L. Poddar, Adv. jktLo dh…

Sh. Ashok Kumar Porwal, Jhalawar vs. JCIT, Range-1, Kota

In the result, appeal of the assessee is partly allowed

ITA 572/JPR/2023[2010-11]Status: DisposedITAT Jaipur19 Dec 2023AY 2010-11

Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Sh. P. C. Parwal (CA)For Respondent: Smt Monisha Chaudhary (Addl. CIT)
Section 133(6)Section 147Section 269SSection 271D

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC” JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oaJh jkBkSM+ deys'k t;arHkkbZ] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No.572/JP/2023 fu/kZkj.k o"kZ@Assessment Years : 2010-11 cuke Sh. Ashok Kumar Porwal JCIT, Vs. Jhalra Patan Narain Takies Range-1, Road, Near Ranchoad Mandir Kota Jhalra Patan, Jhalawar LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AWQPP 8617 G vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@Assessee by : Sh. P. C. Parwal (CA) j…

DCIT, Circle-7(2), New Delhi vs. Direct News Private Ltd.(Previously Known As M/S Inx Pvt. Ltd.), New Delhi

Appeals are dismissed

ITA 593/DEL/2020[2012-13]Status: DisposedITAT Delhi21 Sept 2023AY 2012-13

Bench: Shri Shamim Yahya & Shri Anubhav Sharma

Section 271(1)(c)Section 68

…1 ITA nos. 1787,1788/Del/2017, 593/Del/2020 & 6146/Del/2019 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”: NEW DELHI BEFORE SHRI SHAMIM YAHYA , ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER ITA No.1787 /DEL/2017 A.Y. 2009-10 ITA No.1788 /DEL/2017 A.Y. 2012-13 ITA No.593 /DEL/2020 A.Y. 2012-13 (u/s 271(1)(c) ITA No.6146 /DEL/2019 A.Y. 2013-14 DCIT, Circle 7(2), Vs M/s Direct News Pvt. Ltd., New Delhi. [Formerly known as INX News Pvt. Ltd.] B-116, Ground Floor, Okhla Industrial Area, Phase-I, New Delhi-110020. PAN: AABCI6212J APPELLANT RESPONDENT Assessee represented by Shri Pradeep Singh R…

ACIT, Circle-7(2), New Delhi vs. Direct News P.Ltd, Delhi

Appeals are dismissed

ITA 6146/DEL/2019[2013-14]Status: DisposedITAT Delhi21 Sept 2023AY 2013-14

Bench: Shri Shamim Yahya & Shri Anubhav Sharma

Section 271(1)(c)Section 68

…1 ITA nos. 1787,1788/Del/2017, 593/Del/2020 & 6146/Del/2019 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”: NEW DELHI BEFORE SHRI SHAMIM YAHYA , ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER ITA No.1787 /DEL/2017 A.Y. 2009-10 ITA No.1788 /DEL/2017 A.Y. 2012-13 ITA No.593 /DEL/2020 A.Y. 2012-13 (u/s 271(1)(c) ITA No.6146 /DEL/2019 A.Y. 2013-14 DCIT, Circle 7(2), Vs M/s Direct News Pvt. Ltd., New Delhi. [Formerly known as INX News Pvt. Ltd.] B-116, Ground Floor, Okhla Industrial Area, Phase-I, New Delhi-110020. PAN: AABCI6212J APPELLANT RESPONDENT Assessee represented by Shri Pradeep Singh R…

DCIT, New Delhi vs. M/S Inx News Pvt. Ltd., New Delhi

Appeals are dismissed

ITA 1788/DEL/2017[2012-13]Status: DisposedITAT Delhi21 Sept 2023AY 2012-13

Bench: Shri Shamim Yahya & Shri Anubhav Sharma

Section 271(1)(c)Section 68

…1 ITA nos. 1787,1788/Del/2017, 593/Del/2020 & 6146/Del/2019 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”: NEW DELHI BEFORE SHRI SHAMIM YAHYA , ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER ITA No.1787 /DEL/2017 A.Y. 2009-10 ITA No.1788 /DEL/2017 A.Y. 2012-13 ITA No.593 /DEL/2020 A.Y. 2012-13 (u/s 271(1)(c) ITA No.6146 /DEL/2019 A.Y. 2013-14 DCIT, Circle 7(2), Vs M/s Direct News Pvt. Ltd., New Delhi. [Formerly known as INX News Pvt. Ltd.] B-116, Ground Floor, Okhla Industrial Area, Phase-I, New Delhi-110020. PAN: AABCI6212J APPELLANT RESPONDENT Assessee represented by Shri Pradeep Singh R…

DCIT, New Delhi vs. M/S Inx News Pvt. Ltd., New Delhi

Appeals are dismissed

ITA 1787/DEL/2017[2009-10]Status: DisposedITAT Delhi21 Sept 2023AY 2009-10

Bench: Shri Shamim Yahya & Shri Anubhav Sharma

Section 271(1)(c)Section 68

…1 ITA nos. 1787,1788/Del/2017, 593/Del/2020 & 6146/Del/2019 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”: NEW DELHI BEFORE SHRI SHAMIM YAHYA , ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER ITA No.1787 /DEL/2017 A.Y. 2009-10 ITA No.1788 /DEL/2017 A.Y. 2012-13 ITA No.593 /DEL/2020 A.Y. 2012-13 (u/s 271(1)(c) ITA No.6146 /DEL/2019 A.Y. 2013-14 DCIT, Circle 7(2), Vs M/s Direct News Pvt. Ltd., New Delhi. [Formerly known as INX News Pvt. Ltd.] B-116, Ground Floor, Okhla Industrial Area, Phase-I, New Delhi-110020. PAN: AABCI6212J APPELLANT RESPONDENT Assessee represented by Shri Pradeep Singh R…

Lokenath Investment Consultants P.Ltd, New Delhi vs. ACIT, Central Circle-8, New Delhi

In the result, the appeal of the assessee is dismissed

ITA 1097/DEL/2019[2009-10]Status: DisposedITAT Delhi31 Jul 2023AY 2009-10

Bench: Dr. B. R. R. Kumarsh. Yogesh Kumar Us

For Appellant: NoneFor Respondent: Ms. Sarita Kumari, CIT DR
Section 139Section 148Section 153ASection 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI Before Dr. B. R. R. Kumar, Accountant Member Sh. Yogesh Kumar US, Judicial Member ITA No. 1097/Del/2019 : Asstt. Year: 2009-10 Lokenath Investment Consultants Vs. ACIT, Pvt. Ltd., 2nd Floor, 19-Loca Central Circle-8, Complex, Near pushpa Bhawan, New Delhi-110055 Madangir, New Delhi-110062 (APPELLANT) (RESPONDENT) PAN No. AABCL5792L Assessee by : None Revenue by : Ms. Sarita Kumari, CIT DR Date of Hearing: 06.06.2023 Date of Pronouncement: 31.07.2023 ORDER Per Dr. B. R. R. Kumar, Accountant Member: The present appeal has been filed by the assessee aga…

Ankit Diamonds, Mumbai vs. Deputy Commissioner of Income Tax-19(1), Mumbai

In the result appeal of the assessee is dismissed

ITA 3124/MUM/2022[2007-08]Status: DisposedITAT Mumbai12 Jun 2023AY 2007-08

Bench: Shri Kuldip Singh & Shri Gagan Goyal

For Appellant: Shri Himanshu GandhiFor Respondent: Shri Manoj Kumar Sinha, Sr. AR
Section 132(4)Section 148Section 234BSection 250Section 271(1)(c)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER ITA No. 3123/Mum/2022 (A.Y.2012-13) & Ankit Diamonds CC 5061-A, C Tower Bharat Diamond Bourse, Bandra Kurla Complex, Bandra (E), Mumbai-400 051 PAN: AAAFA3924D ....... Appellant Vs. DCIT – 19(1) Matru Mandir, Mumbai-400 007 ..... Respondent Appellant by : Shri Himanshu Gandhi Respondent by : Shri Manoj Kumar Sinha, Sr. AR Date of hearing : 20/04/2023 Date of pronouncement : 12/06/2023 PER GAGAN GOYAL, A.M: These appeals by assessee are directed against the order o…

DCIT, New Delhi vs. M/S. Inx News Pvt. Ltd., New Delhi

Appeals are dismissed

ITA 6534/DEL/2015[2011-12]Status: DisposedITAT Delhi23 May 2023AY 2011-12

Bench: Sh. N.K.Billaiya & Sh.Anubhav Sharmaita No. 6533/Del/2015, A.Y. 2010-11 Ita No. 6534/Del/2015, A.Y. 2011-12 Dcit Vs. M/S. Inx News Pvt. Ltd. Circle 12(2), B-116, Ground Floor, New Delhi Okhla Industrial Area, Phase-1, New Delhi Pan : Aabci6212J

Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘E’ : NEW DELHI) BEFORE SH. N.K.BILLAIYA, ACCOUNTANT MEMBER AND SH.ANUBHAV SHARMA, JUDICIAL MEMBER ITA No. 6533/Del/2015, A.Y. 2010-11 ITA No. 6534/Del/2015, A.Y. 2011-12 DCIT Vs. M/s. INX News Pvt. Ltd. Circle 12(2), B-116, Ground Floor, New Delhi Okhla Industrial Area, Phase-1, New Delhi PAN : AABCI6212J Assesseeby Sh. Pradeep Singh Rawat, Adv. Revenue by Ms. Sarita Kumar, CIT-DR Date of hearing: 25.04.2023 Date of Pronouncement: .05.2023 ORDER Per Anubhav Sharma, JM : Both appeals have been preferred by the Revenue against the order dated 13.08.2015 of…

DCIT, New Delhi vs. M/S. Inx News Pvt. Ltd., New Delhi

Appeals are dismissed

ITA 6533/DEL/2015[2010-11]Status: DisposedITAT Delhi23 May 2023AY 2010-11

Bench: Sh. N.K.Billaiya & Sh.Anubhav Sharmaita No. 6533/Del/2015, A.Y. 2010-11 Ita No. 6534/Del/2015, A.Y. 2011-12 Dcit Vs. M/S. Inx News Pvt. Ltd. Circle 12(2), B-116, Ground Floor, New Delhi Okhla Industrial Area, Phase-1, New Delhi Pan : Aabci6212J

Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘E’ : NEW DELHI) BEFORE SH. N.K.BILLAIYA, ACCOUNTANT MEMBER AND SH.ANUBHAV SHARMA, JUDICIAL MEMBER ITA No. 6533/Del/2015, A.Y. 2010-11 ITA No. 6534/Del/2015, A.Y. 2011-12 DCIT Vs. M/s. INX News Pvt. Ltd. Circle 12(2), B-116, Ground Floor, New Delhi Okhla Industrial Area, Phase-1, New Delhi PAN : AABCI6212J Assesseeby Sh. Pradeep Singh Rawat, Adv. Revenue by Ms. Sarita Kumar, CIT-DR Date of hearing: 25.04.2023 Date of Pronouncement: .05.2023 ORDER Per Anubhav Sharma, JM : Both appeals have been preferred by the Revenue against the order dated 13.08.2015 of…

M/S. Jupiter Infratrade Pvt. Ltd., Mumbai vs. ITO, Circle 6 (1)(3), Mumbai

In the result, the appeal of the assessee is allowed

ITA 2061/MUM/2022[2009-10]Status: DisposedITAT Mumbai07 Nov 2022AY 2009-10
Section 143(1)Section 148Section 254(2)Section 68

…THE INCOME TAX APPELLATE TRIBUNAL “SMC” Bench, Mumbai Shri B.R. Baskaran (AM) I.T.A. No. 2061/Mum/2022 (A.Y. 2009-10) Vs. ITO, Circle 6(1)(3) Jupiter Infratrade Pvt. Ltd. 402, CTS No. 307 Aayakar Bhavan Sunil Enclave, Pareira Hill M.K. Road Road, Sant Tukaram Road Churchgate Carnac Bunder, Opp Mumbai-400 020. Gurunanak Petrol Pump Mumbai-400 099. PAN : AABCC7699B (Appellant) (Respondent) Assessee by Shri Vimal Punmiya Department by Ms. Indira Adakil Date of Hearing 04.10.2022 Date of Pronouncement 07.11.2022 O R D E R The assessee has filed this appeal challenging the order dated 13.07.2022 passed by Ld CI…

Income-Tax Officer vs. Prathamesh Ceramics Pvt. Ltd., Nashik

In the result, appeal of the Revenue in ITA No

ITA 2262/PUN/2014[2011-12]Status: DisposedITAT Pune04 Feb 2020AY 2011-12

Bench: Shri D. Karunakara Rao, Am & Shri Laliet Kumar, Jm आयकर अपीऱ सं. / Ita Nos. 2260, 2261 & 2262/Pun/2014 नििाारण वषा / Assessment Years: 2009-10, 2010-11 & 2011-12 The Income Tax Officer, Ward 2(2), Nashik. .......अऩीऱाथी / Appellant बिाम / V/S. Prathamesh Ceramics Pvt. Ltd. Plot No. 4/5, Anandkunj Appttl. Juna Gangapur Naka, Gangapur Road, Nashik. Pan: Aaecp1078Q ……प्रत्यथी / Respondent

For Appellant: Shri Kishore PhadkeFor Respondent: Shri Deepak Garg
Section 132Section 68

…आयकर अपीऱीय अधिकरण “बी” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI LALIET KUMAR, JM आयकर अपीऱ सं. / ITA Nos. 2260, 2261 & 2262/PUN/2014 नििाारण वषा / Assessment Years: 2009-10, 2010-11 & 2011-12 The Income Tax Officer, Ward 2(2), Nashik. .......अऩीऱाथी / Appellant बिाम / V/s. Prathamesh Ceramics Pvt. Ltd. Plot No. 4/5, Anandkunj Appttl. Juna Gangapur Naka, Gangapur Road, Nashik. PAN: AAECP1078Q ……प्रत्यथी / Respondent Assessee by : Shri Kishore Phadke Revenue by : Shri Deepak Garg सुनवाई की तारीख / Date of Hearing : 03.02.2020 घोषणा की त…

Income-Tax Officer vs. Prathamesh Ceramics Pvt. Ltd., Nashik

In the result, appeal of the Revenue in ITA No

ITA 2261/PUN/2014[2010-11]Status: DisposedITAT Pune04 Feb 2020AY 2010-11

Bench: Shri D. Karunakara Rao, Am & Shri Laliet Kumar, Jm आयकर अपीऱ सं. / Ita Nos. 2260, 2261 & 2262/Pun/2014 नििाारण वषा / Assessment Years: 2009-10, 2010-11 & 2011-12 The Income Tax Officer, Ward 2(2), Nashik. .......अऩीऱाथी / Appellant बिाम / V/S. Prathamesh Ceramics Pvt. Ltd. Plot No. 4/5, Anandkunj Appttl. Juna Gangapur Naka, Gangapur Road, Nashik. Pan: Aaecp1078Q ……प्रत्यथी / Respondent

For Appellant: Shri Kishore PhadkeFor Respondent: Shri Deepak Garg
Section 132Section 68

…आयकर अपीऱीय अधिकरण “बी” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI LALIET KUMAR, JM आयकर अपीऱ सं. / ITA Nos. 2260, 2261 & 2262/PUN/2014 नििाारण वषा / Assessment Years: 2009-10, 2010-11 & 2011-12 The Income Tax Officer, Ward 2(2), Nashik. .......अऩीऱाथी / Appellant बिाम / V/s. Prathamesh Ceramics Pvt. Ltd. Plot No. 4/5, Anandkunj Appttl. Juna Gangapur Naka, Gangapur Road, Nashik. PAN: AAECP1078Q ……प्रत्यथी / Respondent Assessee by : Shri Kishore Phadke Revenue by : Shri Deepak Garg सुनवाई की तारीख / Date of Hearing : 03.02.2020 घोषणा की त…

Income-Tax Officer vs. Prathamesh Ceramics Pvt. Ltd., Nashik

In the result, appeal of the Revenue in ITA No

ITA 2260/PUN/2014[2009-10]Status: DisposedITAT Pune04 Feb 2020AY 2009-10

Bench: Shri D. Karunakara Rao, Am & Shri Laliet Kumar, Jm आयकर अपीऱ सं. / Ita Nos. 2260, 2261 & 2262/Pun/2014 नििाारण वषा / Assessment Years: 2009-10, 2010-11 & 2011-12 The Income Tax Officer, Ward 2(2), Nashik. .......अऩीऱाथी / Appellant बिाम / V/S. Prathamesh Ceramics Pvt. Ltd. Plot No. 4/5, Anandkunj Appttl. Juna Gangapur Naka, Gangapur Road, Nashik. Pan: Aaecp1078Q ……प्रत्यथी / Respondent

For Appellant: Shri Kishore PhadkeFor Respondent: Shri Deepak Garg
Section 132Section 68

…आयकर अपीऱीय अधिकरण “बी” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI LALIET KUMAR, JM आयकर अपीऱ सं. / ITA Nos. 2260, 2261 & 2262/PUN/2014 नििाारण वषा / Assessment Years: 2009-10, 2010-11 & 2011-12 The Income Tax Officer, Ward 2(2), Nashik. .......अऩीऱाथी / Appellant बिाम / V/s. Prathamesh Ceramics Pvt. Ltd. Plot No. 4/5, Anandkunj Appttl. Juna Gangapur Naka, Gangapur Road, Nashik. PAN: AAECP1078Q ……प्रत्यथी / Respondent Assessee by : Shri Kishore Phadke Revenue by : Shri Deepak Garg सुनवाई की तारीख / Date of Hearing : 03.02.2020 घोषणा की त…

383 (Mum) 7. C v. Ravi vs. ITO (109 Taxmann.com 53) — Cited in 20 Judgments | BharatTax