68: CIT v. Rahul Vineet Traders

41 Taxmann.com 86High Court2014#9957 most cited

What is 68: CIT v. Rahul Vineet Traders authority for?

An addition under Section 68 for unexplained cash credit is not sustainable if the assessee discharges their onus by providing loan confirmations and the transaction is routed through banking channels. The department can pursue the creditor but the receipt itself cannot be treated as the assessee's undisclosed income.

11

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2019 to 2025.

Also referred to as

CIT v Rahul Vineet Traders · Section 68 · unexplained cash credit · unsecured loan · genuineness of transaction · banking channel · confirmation of loan · onus on assessee · undisclosed income · accommodation entry · reassessment · CIT v Varinder Rawalley

Sections most often in play

Section 68Section 142(1)Section 143(3)Section 250Section 131Section 133(6)Section 143(1)Section 147

Issues it is cited on

short term capital gaingenuineness of the transactionsection 131accommodation entryunexplained cash creditsection 68transfercompanydocumentsection 143(3)total incomebusiness

Judgments citing 68: CIT v. Rahul Vineet Traders

DCIT, Central Circle-8(1), Mumbai vs. Atul Ramchandra Kshirsagar, Pune

In the result, the appeal filed by the Revenue Department stands dismissed

ITA 6294/MUM/2024[2019-20]Status: DisposedITAT Mumbai07 Apr 2025AY 2019-20

Bench: Shri Br Baskaran & Shri Narender Kumar Choudhryassessment Year: 2019-20

For Appellant: Shri Vishnu Kumar Agarwal, Ld. A.RFor Respondent: Shri Umesh Chandra Sinha, Ld. D.R
Section 142(1)Section 147Section 148Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “A”, MUMBAI BEFORE SHRI BR BASKARAN, ACCOUNTANT MEMBER AND SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER Assessment Year: 2019-20 DCIT, Central Circle-8(1) Mr. Atul Ramchandra Room No. 656, Kshirsagar, Aayakar Bhavan, Vs. Flat No. 26A Building, Mumbai-400020. Soha Garden, Kothrud, Pune-411038. PAN: AZOPK6042M (Appellant) (Respondent) Present for: Assessee by : Shri Vishnu Kumar Agarwal, Ld. A.R. Revenue by : Shri Umesh Chandra Sinha, Ld. D.R. Date of Hearing : 24 . 02 .2025 Date of Pronouncement : 07 . 04 .2025 O R D E R Per : Narender Kumar Choudhry, Judicia…

M/S. Om Shanti Housing, Mumbai vs. Income Tax Officer Ward 20(2)(3), Mumbai

In the result appeal filed by the assesse stands allowed

ITA 672/MUM/2025[2017-18]Status: DisposedITAT Mumbai28 Mar 2025AY 2017-18

Bench: Smt. Beena Pillai () & Shri Girish Agrawal ()

Section 143Section 44A

…1 IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SMT. BEENA PILLAI (JUDICIAL MEMBER) AND SHRI GIRISH AGRAWAL (ACCOUNTANT MEMBER) I.T.A. No.672/Mum/2025 Assessment Year: 2017-18 M/s Om Shanti Housing Vs. Income Tax Officer, 2nd Floor, 20-B, Sugra Ward 20(2)(3) Building, 16th Tribhuvan Room No. 210, 2nd Road, Near Dreamlad Floor Piramal Cinema, Grant Road, Chambers, Lalbaug, Mumbai 400004. Parel, Mumbai PAN: AABF04424B 400012 (Appellant) (Respondent) Appellant by Shri. Anish Shah Respondent by Shri. Soumendu Kumar Dash- SR. D.R. Date of Hearing 12.03.2025 Date of Pronouncement 28.03.2025 ORDER Pe…

Income Tax Officer Ward 20(2)(1) Mumbai, Mumbai vs. Om Shanti Residency, Mumbai

ITA 3856/MUM/2024[2015-16]Status: DisposedITAT Mumbai13 Nov 2024AY 2015-16

Bench: Shri Sandeep Gosain & Ms. Padmavathy Svs. Om Shanti Residency Ito, Ward 20(2)(1) Flat No. 3, Ground Floor, Room No. 314, 3Rd B Wing, Maner Kunj, Floor, Piramal Meghwadi, Dr. Ss Rao Chambers, Dr. Ss Rao Marg, Lalbaug, Marg, Lalbaug, Mumbai Mumbai – 400012. – 400012. Pan/Gir No. Aabfo2195D (Applicant) (Respondent)

Section 143(3)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH MUMBAI BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & MS. PADMAVATHY S, ACCOUNTANT MEMBER Vs. Om Shanti Residency ITO, Ward 20(2)(1) Flat No. 3, Ground Floor, Room No. 314, 3rd B Wing, Maner Kunj, Floor, Piramal Meghwadi, Dr. SS Rao Chambers, Dr. SS Rao Marg, Lalbaug, Marg, Lalbaug, Mumbai Mumbai – 400012. – 400012. PAN/GIR No. AABFO2195D (Applicant) (Respondent) Assessee by Shri Anish Shah Revenue by Shri Krishna Kumar, CIT(DR) सुनवाई क" तारीख/Date of Hearing 06.11.2024 घोषणा क" तारीख/Date of Pronouncement 13.11.2024 आदेश / ORDER PER SANDEEP GOSAIN, JM: The present…

Aakruti Ketan Mehta, Mumbai vs. ITO, Ward-35(1)(1), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 53/MUM/2023[2014-2015]Status: DisposedITAT Mumbai31 Jan 2024AY 2014-2015

Bench: SHRI AMIT SHUKLA (Judicial Member), MS. PADMAVATHY S (Accountant Member)

Section 10(38)Section 131Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘A‘ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & MS. PADMAVATHY S, ACCOUNTANT MEMBER Aakruti Ketan Mehta Vs. ITO, Ward-35(1)(1) 2501/2502, Ashok Tower Kautilya Bhavan Dr. S.S. Rao Road Bandra Kurla Complex Parel, Mumbai-400 012 Mumbai-400 051 PAN/GIR No.BAVPM3711N (Appellant) .. (Respondent) Assessee by Shri Pradip Kapasi Revenue by Shri A.S. Sant Date of Hearing 28/12/2023 Date of Pronouncement 31/01/2024 आदेश / O R D E R PER AMIT SHUKLA (J.M): The aforesaid appeal has been filed by the assessee against the order dated 02/12/2022 passed by ld. CIT(A)-57, Mu…

ITO, Ward-3(3)(2), Ahmedabad vs. Shri Hemant Hiralal Shah, Ahmedabad

In the result, appeal of the Revenue and CO of the assessee are dismissed

ITA 744/AHD/2018[2014-15]Status: DisposedITAT Ahmedabad06 May 2022AY 2014-15

Bench: S/Shri Pramod M. Jagtap & T.R. Senthil Kumarwith Cross Objection No.174/Ahd/2019 Assessment Year :2014-15 Ito, Ward-3(3)(2) Shri Hemant Hiralal Shah Ahmedabad. Vs 112, Devang Apartment, Opp: Patel Hospital Nehru Park Vastrapur Ahmedabad 380 015. Pan : Abjps 1499 K अपीलाथ"/ (Appellant) "" यथ"/(Respondent) Revenue By : Shri V.K. Singh, Sr.Dr Assessee By : Shri Karan Shah, Ar सुनवाई क" तार"ख/Date Of Hearing : 24/02/2022 घोषणा क" तार"ख /Date Of Pronouncement: 06/05/2022 आदेश/O R D E R Per T.R. Senthil Kumar: This Appeal Is Filed By The Revenue Against Order Dated 15.01.2018 Passed By The Ld.Commissioner Of Income-Tax (Appeals)- 7, Ahmedabad [For Short “Ld.Cit(A)] Relating To The Asst.Year 2014- 15. 2. Cross Objection Filed By The Assessee Has A Delay Of 111 Days. The Assessee Filed An Affidavit Stating That He Was Away From Usa During The Period 12.5.2019 & 05.07.2019 When Form No.36 Filed By The Revenue Was Served On Him At His Address. The Form No.36

For Appellant: Shri Karan shah, ARFor Respondent: Shri V.K. Singh, Sr.DR
Section 143(1)Section 234ASection 271(1)(c)Section 69Section 69A

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ ‘C’ अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD (Conducted Through Virtual Court) ] ] BEFORE S/SHRI PRAMOD M. JAGTAP, VICE PRESIDENT AND T.R. SENTHIL KUMAR, JUDICIAL MEMBER With Cross Objection No.174/Ahd/2019 Assessment Year :2014-15 ITO, Ward-3(3)(2) Shri Hemant Hiralal Shah Ahmedabad. Vs 112, Devang Apartment, Opp: Patel Hospital Nehru Park Vastrapur Ahmedabad 380 015. PAN : ABJPS 1499 K अपीलाथ"/ (Appellant) "" यथ…

A.C.I.T., Circle-49(1), Kolkata vs. M/S Viswakarma Residency, Kolkata

Appeal is dismissed

ITA 255/KOL/2020[2016-17]Status: DisposedITAT Kolkata26 Oct 2021AY 2016-17

Bench: Shri Sanjay Garg & Dr. M.L.Meenaआयकर अपील सं.य/ Assessment Years:2016-17 बनाम / Acit, Cir-49(1), Kolkata M/S. Viswakarma Residency Uttarpan Complex, Ds-Iv, V/S. 2Nd Fl., Manicktala Civick Centre, Block-2 & 3, 2Nd Fl., Kolkata-700 054. Pan: Aaifv3279Q अपीलाथ" /Appellant ""यथ" /Respondent .. Hearing Through Video Conferencing अपीलाथ" क" ओर से/By Appellant Shri Manish Kanojia, Cit, Dr ""यथ" क" ओर से/By Respondent Shri S.M Surana, Advocate, Ar सुनवाई क" तार"ख/Date Of Hearing 04-08-2021 घोषणा क" तार"ख/Date Of Pronouncement 26-10-2021

Section 131Section 133(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL BENCH “B” KOLKATA Before Shri Sanjay Garg, Judicial Member and Dr. M.L.Meena, Accountant Member आयकर अपील सं.य/ Assessment Years:2016-17 बनाम / ACIT, Cir-49(1), Kolkata M/s. Viswakarma Residency Uttarpan Complex, DS-IV, V/s. 2nd Fl., Manicktala Civick Centre, Block-2 & 3, 2nd Fl., Kolkata-700 054. PAN: AAIFV3279Q अपीलाथ" /Appellant ""यथ" /Respondent .. Hearing through video Conferencing अपीलाथ" क" ओर से/By Appellant Shri Manish Kanojia, CIT, DR ""यथ" क" ओर से/By Respondent Shri S.M Surana, Advocate, AR सुनवाई क" तार"ख/Date of Hearing 04-08-2021 घोषणा क" तार"ख/Date of Pronounc…

Sarita Bagdi, Indore vs. The ITO Ward-4(1), Indore

In the result appeal of the assessee is allowed

ITA 6/IND/2019[2011-12]Status: DisposedITAT Indore25 May 2021AY 2011-12

Bench: Hon’Ble Manish Borad & Hon’Ble Madhumita Royassessment Year 2011-12

Section 10(38)Section 131Section 143(3)

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE MANISH BORAD, ACCOUNTANT MEMBER AND HON’BLE MADHUMITA ROY, JUDICIAL MEMBER Assessment Year 2011-12 Smt. Sarita Bagdi, : Appellant 30, Shradhanand Marg, Indore PAN : AFIPB9540B V/s Income Tax Officer 4(1) Indore : Respondent Revenue by Shri Harshit Bari, Sr.DR Assessee by S/Shri Pranay Goyal & S.N. Goyal, ARs Date of Hearing 06.04.2021 Date of Pronouncement 25.05.2021 O R D E R PER MANISH BORAD, A.M The above captioned appeal filed at the instance of the assessee for Assessment Year 2011-12 is…

Income Tax Officer, Bundi vs. M/S Aravali Prime Consultants Pvt. Ltd., Bundi

In the result, the appeal filed by the Revenue is dismissed with no order as to cost

ITA 801/JPR/2019[2009-10]Status: DisposedITAT Jaipur14 Sept 2020AY 2009-10

Bench: The Ld. Cit(A) Who After Considering The Case Of Both The Parties

For Appellant: Shri S.L.Poddar, AdvocateFor Respondent: Smt. Runi Paul , Addl. CIT -. DR &
Section 143(3)Section 68

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Jh jes’k lh-'kekZ] ys[kk lnL; ,o lanhi xkslkbZ] U;kf;d lnL; ds le{k BEFORE: SHRI RAMESH C SHARMA, AM & SHRI SANDEEP GOSAIN, JM vk;dj vihy la-@ITA No.801/JP/2019 fu/kZkj.k o"kZ@Assessment Year : 2009-10 cuke The ITO M/s. Aravali Prime Consultants Pvt. Ltd. Vs. Bundi Jajoo Sadan, Khoja Gate Road, Bundi LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAGCA6396 N vihykFkhZ@Appellant izR;FkhZ@Respondent jktLo dh vksj ls@ Revenue by: Smt. Runi Paul , Addl. CIT -. DR & Shri B.K. Gupta, CIT – DR fu/kZkfjrh dh vksj ls…

Yash Vikram Developers, Mumbai vs. ACIT Cir- 33(3), Mumbai

In the result, appeal is allowed for statistical purposes

ITA 2673/MUM/2018[2014-15]Status: DisposedITAT Mumbai25 Oct 2019AY 2014-15

Bench: Shri Saktijit Dey & Shri N.K. Pradhan

For Appellant: Shri Ashok L. GosarFor Respondent: Shri Nitin Waghmode
Section 131Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI N.K. PRADHAN, ACCOUNTANT MEMBER ITA no.2673/Mum./2018 (Assessment Year : 2014-15) Yash Vikram Developers C-29, Bhanu Park Building Jamnadas Adukiya Road ……………. Appellant Kandivali (W), Mumbai 400 067 PAN – AAAFY8741J v/s Asstt. Commissioner of Income Tax ……………. Respondent Circle–33(3), Mumbai Revenue by : Shri Nitin Waghmode Assessee by : Shri Ashok L. Gosar Date of Hearing – 05.08.2019 Date of Order – 25.10.2019 O R D E R PER SAKTIJIT DEY, J.M. The aforesaid appeal has been filed by the assessee chall…

Navyug Iron Traders, Ghaziabad vs. DCIT, Ghaziabad

In the result, appeal of Assessee allowed

ITA 553/DEL/2017[2010-11]Status: DisposedITAT Delhi24 Sept 2019AY 2010-11

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

For Appellant: Shri Akhilesh KumarFor Respondent: Shri Atiq Ahmad, Sr. D.R
Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “E”: DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER ITA.No.553/Del./2017 Assessment Year 2010-2011 M/s. Navyug Iron Traders, Ghaziabad. The DCIT, PANAAAFN9536A C/o. Shri Akhilesh Kumar, vs., Circle-1, Advocate, Chamber No.206-207, Ansal Ghaziabad. Satyam, RDC Raj Nagar, Ghaziabad. (Appellant) (Respondent) For Assessee : Shri Akhilesh Kumar, Advocate For Revenue : Shri Atiq Ahmad, Sr. D.R. Date of Hearing : 17.09.2019 Date of Pronouncement : 24.09.2019 ORDER PER BHAVNESH SAINI, J.M. This appeal by Assessee has been direct…

Lakshya Educational Trust, Ghaziabad vs. Addl. CIT, Range-1, Ghaziabad

In the result appeal of the assessee is dismissed

ITA 4128/DEL/2017[2010-11]Status: DisposedITAT Delhi04 Jun 2019AY 2010-11

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishilakshya Educational Trust, Vs. Addl. Cit, Range-1, Akhilesh Kumar, Adv., Chamber Ghaziabad No. 206-207, Ansal Satyam, Rdc Raj Nagar, Ghaziabad, Pan: Aatl6943M (Appellant) (Respondent)

For Appellant: Shri Akhilesh Kumar, AdvFor Respondent: Smt Naina Soin Kapil, Sr. DR
Section 11Section 143(3)Section 68

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”: NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Lakshya Educational Trust, Vs. Addl. CIT, Range-1, Akhilesh Kumar, Adv., Chamber Ghaziabad NO. 206-207, Ansal Satyam, RDC Raj Nagar, Ghaziabad, PAN: AATL6943M (Appellant) (Respondent) Assessee by : Shri Akhilesh Kumar, Adv Revenue by: Smt Naina Soin Kapil, Sr. DR Date of Hearing 01/04/2019 Date of pronouncement 04/06/2019 O R D E R PER PRASHANT MAHARISHI, A. M. 1. This appeal is filed by the assessee, Lakshya Educational Trust, AOP, through its trustee against the o…

68: CIT v. Rahul Vineet Traders (41 Taxmann.com 86) — Cited in 11 Judgments | BharatTax