Which sections of the Income Tax Act does 465/224 Taxman 237 (Delhi); (iii) Onassis Axles (P.) Ltd. v. CIT come up under?

It is most often cited in judgments turning on Section 133A, Section 143(3), Section 153A, Section 254, Section 35D, Section 68.

465/224 Taxman 237 (Delhi); (iii) Onassis Axles (P.) Ltd. v. CIT

Q: How many judgments cite 465/224 Taxman 237 (Delhi); (iii) Onassis Axles (P.) Ltd. v. CIT?

47 judgments on BharatTax cite 465/224 Taxman 237 (Delhi); (iii) Onassis Axles (P.) Ltd. v. CIT (364 ITR 53), spanning 2017 to 2025.

364 ITR 53High Court2014#2476 most cited

What is 465/224 Taxman 237 (Delhi); (iii) Onassis Axles (P.) Ltd. v. CIT authority for?

The assessee must discharge the onus under Section 68 to prove the genuineness, identity, and creditworthiness of subscribers for share application money or share capital, and additions are valid if funds are mere book adjustments or their source of source is unexplained.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2025.

Also referred to as

Onassis Axles v CIT · Section 68 · Section 143(3) · unexplained share application money · cash credit · share capital and premium · creditworthiness of investor · source of source · paper company · entry operator · onus of proof

Also reported as

44 Taxmann.com 408224 Taxmann 80

Sections most often in play

Section 133A Section 143(3)Section 153A Section 254 Section 35D Section 68

Issues it is cited on

paper company section 31 share capital and share premium section 251(2)source of source creditworthiness of the creditor section 251(1)(a)live link admission of additional evidence entry operator share application money section 131(1)

Judgments citing 465/224 Taxman 237 (Delhi); (iii) Onassis Axles (P.) Ltd. v. CIT

ACIT, New Delhi vs. M/S. K.G. Finvest Pvt. Ltd., New Delhi

ITA 4206/DEL/2014[2010-11]Status: DisposedITAT Delhi28 Apr 2017AY 2010-11

Bench: Shri R.S. Syal & Ms Suchitra Kamble

For Appellant: Shri Salil Kapoor

Section 132Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : D : NEW DELHI BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER ITA Nos.3429, 4709, 3424/Del/2013 Assessment Years : 2006-07 to 2008-09 Assessment Year : 2009-10 Assessment Year : 2010-11 DCIT, Vs. K.G. Finvests Pvt. Ltd., 10, 3rd Floor, Satya Niketan, Central Circle-13, New Delhi. New Delhi. PAN: AAACK4032H ITA Nos.999/Del/2014, 2684, 4437 & 4500/Del/2013 Assessment Years : 2005-06 to 2008-09 Assessment Year : 2009-10 K.G. Finvests Pvt. Ltd., Vs. ACIT, 10, 3rd Floor, Satya Niketan, Central Circle-13, New Delhi. New Delhi. PAN: AAACK…