Which sections of the Income Tax Act does 48(SC) 2. Principal Commission of Income Tax v. NDR Promoters (P) Ltd. come up under?

It is most often cited in judgments turning on Section 133(6), Section 143(3), Section 68, Section 131, Section 132(4), Section 147.

48(SC) 2. Principal Commission of Income Tax v. NDR Promoters (P) Ltd.

Q: How many judgments cite 48(SC) 2. Principal Commission of Income Tax v. NDR Promoters (P) Ltd.?

27 judgments on BharatTax cite 48(SC) 2. Principal Commission of Income Tax v. NDR Promoters (P) Ltd. (96 Taxmann.com 602), spanning 2019 to 2025.

96 Taxmann.com 602High Court2018#4385 most cited

What is 48(SC) 2. Principal Commission of Income Tax v. NDR Promoters (P) Ltd. authority for?

The addition of share capital under Section 68 is unsustainable if the Assessing Officer issues summons to investor entities but receives no appearance, relying solely on submissions via DAK, raising doubts about investor identity and genuineness.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2019 to 2025.

Also referred to as

Principal Commission of Income Tax v. NDR Promoters (P) Ltd · Section 68 · addition under section 68 · bogus share capital · creditworthiness of the creditor · genuineness of the transaction · identity of the investor · summons to investor entities · accommodation entry · shell company

Sections most often in play

Section 133(6)Section 143(3)Section 68 Section 131 Section 132(4)Section 147 Section 250 Section 55A

Issues it is cited on

bogus share capital retracted statement creditworthiness of the creditor valuation of shares addition under section 68 addition u/s 68 section 132(1)shell company search assessment source of source accommodation entry genuineness of the transaction

Judgments citing 48(SC) 2. Principal Commission of Income Tax v. NDR Promoters (P) Ltd.

Asst CIT CC 1 (3), Mumbai vs. M/S M/S Neminath Homes P Ltd., Mumbai

In the result, appeals of the revenue are dismissed

ITA 8028/MUM/2019[2011-12]Status: DisposedITAT Mumbai14 Jun 2021AY 2011-12

Bench: Shri C.N. Prasad, Hon'Ble & Shri M. Balaganesh, Hon'Ble

For Appellant: Shri Prakash JunjunwalaFor Respondent: Shri Tharian Oommen

Section 143(3)Section 147Section 271(1)(c)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “B” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI M. BALAGANESH, HON'BLE ACCOUNTANT MEMBER ITA NOs. 8028, 8061 & 8062/MUM/2019 (A.Y: 2011-12, 2013-14 & 2014-15) Asst. CIT – Central Circle - 1(3) v. M/s. Neminath Homes Pvt. Ltd., 905, 9th Floor 115, 4th Floor Pratistha Bhavan Development Bank Building Old. C.G.O. Building (Annexe) Crawford Market Aayakar Bhavan, M.K. Road Mumbai – 400001 Mumbai - 400020 PAN: AABCO2184R (Appellant) (Respondent) Assessee by : Shri Prakash Junjunwala Department by : Shri Tharian Oommen Date of Hearing : 20…

Asst CIT CC 1 (3), Mumbai vs. M/S Neminath Enterprises, Mumbai

In the result, appeals of the revenue are dismissed

ITA 7989/MUM/2019[2012-13]Status: DisposedITAT Mumbai14 Jun 2021AY 2012-13

Bench: Shri C.N. Prasad, Hon'Ble & Shri M. Balaganesh, Hon'Ble

For Appellant: Ms. Hema SharmaFor Respondent: Shri Tharian Oommen

Section 147Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “B” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI M. BALAGANESH, HON'BLE ACCOUNTANT MEMBER ITA NOs. 7988 & 7989/MUM/2019 (A.Y: 2011-12 & 2012-13) Asst. CIT – Central Circle - 1(3) v. M/s. Neminath Enterprises 905, 9th Floor 1st Floor, Room No. 11/12 Pratistha Bhavan Kanchwala Building Old. C.G.O. Building (Annexe) V.P. Road, 1st Pasiwada Lane Aayakar Bhavan, M.K. Road Mumbai - 400004 Mumbai - 400020 PAN: AAHFN7405R (Appellant) (Respondent) Assessee by : Ms. Hema Sharma Department by : Shri Tharian Oommen Date of Hearing : 19.05.2021 D…

Asst CIT CC 1 (3), Mumbai vs. M/S Neminath Enterprises, Mumbai

In the result, appeals of the revenue are dismissed

ITA 7988/MUM/2019[2011-12]Status: DisposedITAT Mumbai14 Jun 2021AY 2011-12

Bench: Shri C.N. Prasad, Hon'Ble & Shri M. Balaganesh, Hon'Ble

For Appellant: Ms. Hema SharmaFor Respondent: Shri Tharian Oommen

Section 147Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “B” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI M. BALAGANESH, HON'BLE ACCOUNTANT MEMBER ITA NOs. 7988 & 7989/MUM/2019 (A.Y: 2011-12 & 2012-13) Asst. CIT – Central Circle - 1(3) v. M/s. Neminath Enterprises 905, 9th Floor 1st Floor, Room No. 11/12 Pratistha Bhavan Kanchwala Building Old. C.G.O. Building (Annexe) V.P. Road, 1st Pasiwada Lane Aayakar Bhavan, M.K. Road Mumbai - 400004 Mumbai - 400020 PAN: AAHFN7405R (Appellant) (Respondent) Assessee by : Ms. Hema Sharma Department by : Shri Tharian Oommen Date of Hearing : 19.05.2021 D…

Naveen Infradevelopers & Engineers Pvt Ltd, New Delhi vs. DCIT Circle-17(2), New Delhi

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

ITA 275/DEL/2020[2011-12]Status: DisposedITAT Delhi31 May 2021AY 2011-12

Bench: Shri Amit Shukla & Shri Prashant Maharishi(Through Video Conferencing) Naveen Infradevelopers & Vs. Dcit, Engineers Pvt. Ltd, Circle-17(2), Sardar Patel Marg, New Delhi Diplomatic Enclave, New Delhi Pan: Aadcn2121M (Appellant) (Respondent)

For Appellant: Shri Rakesh Joshi, AdvFor Respondent: Ms. Paramita M. Viswas, CIT DR

Section 131Section 143Section 147Section 148Section 234ASection 250(6)Section 271Section 68

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “E”: NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER (Through Video Conferencing) Naveen Infradevelopers & Vs. DCIT, Engineers Pvt. Ltd, Circle-17(2), Sardar Patel Marg, New Delhi Diplomatic Enclave, New Delhi PAN: AADCN2121M (Appellant) (Respondent) Assessee by : Shri Rakesh Joshi, Adv Revenue by: Ms. Paramita M. Viswas, CIT DR Date of Hearing 07/04/2021 Date of pronouncement 31/05/2021 O R D E R PER PRASHANT MAHARISHI, A. M. 1. This appeal is filed by the assessee against the order (the impugned order) passed by The Co…

Mannat Hospitality (P) Ltd., Delhi vs. ITO, Ward- 16(2), New Delhi

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 7348/DEL/2018[2009-10]Status: DisposedITAT Delhi07 Jun 2019AY 2009-10

Bench: Sh. R. K. Panda & Sh. Kuldip Singhassessment Year: 2009-10 Mannat Hospitality (P) Ltd. Income Tax Officer 325, Jagirit Enclave, Vs Ward – 16 (2) Delhi-110092 New Delhi Pan No.Aagcm0506Q (Appellant) (Respondent) Appellant By Sh. Repudaman Thakur, Ca Respondent By Ms. Rinku Singh, Sr Dr Date Of Hearing: 11/03/2019 Date Of Pronouncement: 07/06/2019 Order

Section 132Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI BEFORE SH. R. K. PANDA, ACCOUNTANT MEMBER AND SH. KULDIP SINGH, JUDICIAL MEMBER Assessment Year: 2009-10 Mannat Hospitality (P) Ltd. Income Tax Officer 325, Jagirit Enclave, Vs Ward – 16 (2) Delhi-110092 New Delhi PAN No.AAGCM0506Q (APPELLANT) (RESPONDENT) Appellant by Sh. Repudaman Thakur, CA Respondent by Ms. Rinku Singh, Sr DR Date of hearing: 11/03/2019 Date of Pronouncement: 07/06/2019 ORDER PER R.K. PANDA, AM: This appeal filed by the assessee is directed against the order dated 10.09.2018 of the CIT(A)-6, Delhi relating to A. Y. 2009-10.…

ITO, New Delhi vs. M/S Randeep Investment (P) Ltd, New Delhi

In the result appeal of the assessee is allowed and revenue is dismissed

ITA 4365/DEL/2015[2006-07]Status: DisposedITAT Delhi26 Mar 2019AY 2006-07

Bench: Shri Amit Shukla & Shri L.P. Sahuassessment Year 2006-07 Ito Randeep Investment (P) Ltd. Ward-21(1), 2 Park Lane, Behind D-3, Room No. 220 Vs. Vasant Kunj, Krishan Garh C.R. Building New Delhi – 110003 New Delhi. Pan Aaccr0988D (Appellant) (Respondent) Assessment Year 2006-07 Randeep Investment Pvt. Ltd. Ito C/O O.P. Sapra & Associates, Ward-21(1) Advocates, New Delhi. Vs. C-763, New Friends Colony New Delhi 110025 Pan Aaccr0988D (Appellant) (Respondent)

For Respondent: Shri Surender Pal, Sr. DR

Section 131Section 133ASection 143(1)Section 147Section 148Section 150(1)Section 150(2)Section 151Section 68Section 69C

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”: NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER Assessment Year 2006-07 ITO Randeep Investment (P) Ltd. Ward-21(1), 2 Park Lane, Behind D-3, Room No. 220 Vs. Vasant Kunj, Krishan Garh C.R. Building New Delhi – 110003 New Delhi. PAN AACCR0988D (Appellant) (Respondent) Assessment Year 2006-07 Randeep Investment Pvt. Ltd. ITO C/o O.P. Sapra & Associates, Ward-21(1) Advocates, New Delhi. Vs. C-763, New Friends Colony New Delhi 110025 PAN AACCR0988D (Appellant) (Respondent) Department by: Shri Surender Pal, Sr. DR Asessee by :…

M/S. Randeep Investment Pvt. Ltd., New Delhi vs. ITO, New Delhi

In the result appeal of the assessee is allowed and revenue is dismissed

ITA 4000/DEL/2015[2006-07]Status: DisposedITAT Delhi26 Mar 2019AY 2006-07

For Respondent: Shri Surender Pal, Sr. DR

Section 131Section 133ASection 143(1)Section 147Section 148Section 150(1)Section 150(2)Section 151Section 68Section 69C