5. Amar Jewellers Ltd. v. ACIT

142 Taxmann.com 383Income Tax Appellate Tribunal2022#9391 most cited

What is 5. Amar Jewellers Ltd. v. ACIT authority for?

An investor company being a holding company of the assessee is not disputed by the AO and supports the genuineness of the transaction.

11

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2023 to 2025.

Also referred to as

Amar Jewellers Ltd. v. ACIT · section 68 · share application money · investor company · holding company · genuineness of transaction · sundry creditors · addition under section 68 · source of source · ITAT

Sections most often in play

Section 68Section 153ASection 115BBESection 132Section 132ASection 139(1)Section 144Section 145(3)

Issues it is cited on

deletion of penaltysource of sourceshare application moneyfurnishing inaccurate particulars of incomeaddition under section 68furnishing inaccurate particularssundry creditorsgenuineness of the transactionsection 68reason to believesection 271(1)(c)income-tax officer

Judgments citing 5. Amar Jewellers Ltd. v. ACIT

Deputy Commissioner of Income Tax, Central Circle - 3(2), Kolkata vs. Eskag Sanjeevani Pvt. Ltd., Kolkata

In the result, both the appeals of the Revenue are dismissed

ITA 1638/KOL/2024[2019-20]Status: DisposedITAT Kolkata08 Oct 2025AY 2019-20

Bench: Shri Rajesh Kumar, Am & Shri Sonjoy Sarma, Jm

For Appellant: Shri Rajeeva Kumar, ARFor Respondent: Shri P.N. Barnwal, DR
Section 133(6)Section 139(1)Section 153ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, KOLKATA BEFORE SHRI RAJESH KUMAR, AM AND SHRI SONJOY SARMA, JM ITA No. 1638 & 1639/KOL/2024 (Assessment Years: 2019-20 & 2020-21) DCIT ESKAG Sanjeevani Pvt. Ltd. 110 Shantipally, Aaykar Bhawan P-48, Baghbazar, Poorva, EM By pass, SO Kolkata, Kolkata-700107 Vs. Kolkata-700107, West Bengal West Bengal (Respondent) (Appellant) PAN No. AABCE9600J Assessee by : Shri Rajeeva Kumar, AR Revenue by : Shri P.N. Barnwal, DR Date of hearing: 11.09.2025 Date of pronouncement: 08.10.2025 O R D E R Per Rajesh Kumar, AM: These are appeals preferred by the assessee against the or…

Upendra Kumar Soni, Kota vs. ACIT, Central Corcle-Kota, Kota

In the result, both the appeals of the assesee are allowed for statistical purposes

ITA 827/JPR/2025[2018-19]Status: DisposedITAT Jaipur11 Aug 2025AY 2018-19

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI GAGAN GOYAL (Accountant Member)

For Appellant: Shri Saurav Harsh, AdvocateFor Respondent: Mrs. Alka Gautam, CIT-DR
Section 144Section 145(3)Section 153ASection 68Section 69A

…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 a Jh xxu Xkks;y ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI GAGAN GOYAL, AM vk;dj vihy la-@ITA Nos. 826 & 827/JPR/2025 fu/kZkj.k o"kZ@Assessment Year : 2017-18 & 2018-19 cuke Shri Upendra Kumar Soni The ACIT Vs. 19D, New Colony, Gumanpura, Central Circle Kota Kota – 324 007 (Raj) LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: AFFPS2134B vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksjls@Assesseeby : Shri Saurav Harsh, Advocate jktLo dh vksjls@Revenue by:…

Upendra Kumar Soni, Kota vs. ACIT, Central Circle-Kota, Central Circle, Kota

In the result, both the appeals of the assesee are allowed for statistical purposes

ITA 826/JPR/2025[2017-18]Status: DisposedITAT Jaipur11 Aug 2025AY 2017-18

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI GAGAN GOYAL (Accountant Member)

For Appellant: Shri Saurav Harsh, AdvocateFor Respondent: Mrs. Alka Gautam, CIT-DR
Section 144Section 145(3)Section 153ASection 68Section 69A

…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 a Jh xxu Xkks;y ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI GAGAN GOYAL, AM vk;dj vihy la-@ITA Nos. 826 & 827/JPR/2025 fu/kZkj.k o"kZ@Assessment Year : 2017-18 & 2018-19 cuke Shri Upendra Kumar Soni The ACIT Vs. 19D, New Colony, Gumanpura, Central Circle Kota Kota – 324 007 (Raj) LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: AFFPS2134B vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksjls@Assesseeby : Shri Saurav Harsh, Advocate jktLo dh vksjls@Revenue by:…

DCIT-27(3), Mumbai, Navi Mumbai vs. Vintage Enterprises, Navi Mumbai

ITA 858/PUN/2024[2013-14]Status: DisposedITAT Pune06 Aug 2025AY 2013-14

Bench: Dr.Manish Borad & Shri Vinay Bhamore

For Appellant: Shri Rakesh Ranjan-CIT DRFor Respondent: Shri M. Subramanian
Section 143(2)Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.858/PUN/2024 िनधा"रण वष" / Assessment Year: 2013-14 Vs Vintage Enterprises, DCIT-27(3), Mumbai, Navi Mumbai C5524, Sector 3, CBD Belapur, Navi Mumbai- 400614 Maharashtra PAN-AAFFV5688J Appellant Respondent : Shri M. Subramanian Assessee by : Shri Rakesh Ranjan-CIT DR Revenue by : 04.06.2025 Date of hearing Date of pronouncement : 06.08.2025 आदेश / ORDER PER DR. MANISH BORAD, ACCOUNTANT MEMBER : This appeal at the instance of Revenue pertai…

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…

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…

5. Amar Jewellers Ltd. v. ACIT (142 Taxmann.com 383) — Cited in 11 Judgments | BharatTax