85 (Mumbai), CIT v. Harjeev Aggarwal

134 Taxmann.com 256High Court2022#1249 most cited

What is 85 (Mumbai), CIT v. Harjeev Aggarwal authority for?

Additions under Section 68 for cash credits, such as share capital and share premium, are not sustainable if the assessee provides sufficient documentary evidence and the Assessing Officer fails to properly investigate the veracity of those documents. The Assessing Officer cannot merely rely on a recorded statement without undertaking due investigation.

90

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2023 to 2026.

Also referred to as

PCIT vs Agson Global Pvt Ltd · 134 Taxmann.com 256 · Section 68 · cash credits · share capital · share premium · documentary evidence · Assessing Officer investigation · veracity of documents · unexplained income

Sections most often in play

Section 68Section 143(3)Section 148Section 147Section 153CSection 153ASection 69CSection 10(38)

Issues it is cited on

section 153cofsection 11bsection 127(2)(a)section 153aofwarrant of authorisationsection 158bb(1)section 2(24)(xviii)section 124(3)(a)section 127(2)section 158bbsection 2(45)nav method

Judgments citing 85 (Mumbai), CIT v. Harjeev Aggarwal

NELUMBO PAINTS PVT. LTD.,HARYANA vs. ITO WARD 2(1), HARYANA

In the result, the Appeal of the Assessee is partly allowed

ITA 85/DEL/2021[2016-17]Status: DisposedITAT Delhi20 Jun 2023AY 2016-17

Bench: Dr. B. R. R. Kumar & Shri Yogesh Kumar U.S.

For Appellant: Sumangla Saxena, Adv &For Respondent: . Arvind Kumar Bansal
Section 143(3)Section 251(1)Section 271(1)(c)Section 56Section 56(2)(viib)Section 68

…1 Nelumbo Paints Pvt. Ltd. Vs. ITO IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH: ‘E’ NEW DELHI ] BEFORE DR. B. R. R. KUMAR, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER I.T.A. No. 85/DEL/2021 (A.Y. 2016-17) Nelumbo Paints Pvt. Ltd. Vs. ITO 103/B, Near Shamji Mandir Ward-2(1) Malerna Road, Adarsh Nagar, C. R. Building, Faridabad Ballabhgarh, Faridabad, Haryana Haryana PAN No. AAECP0080A ( RESPONDENT ) ( APPELLANT ) Sh. Rajiv Saxena, Adv, Ms. Assessee by : Sumangla Saxena, Adv & Sh. Dishant Sethi, Adv Department by: . Arvind Kumar Bansal, Sr. DR Date of Hearing 05.06.2023 Date of Pr…

ABHI SOAPS PRIVATE LIMITED,FARIDABAD vs. ITO WARD - 1(1), FARIDABAD

In the result, the Appeal of the Assessee is partly allowed

ITA 79/DEL/2021[2016-17]Status: DisposedITAT Delhi20 Jun 2023AY 2016-17

Bench: Shri Anil Chaturvedi & Shri Yogesh Kumar U.S.

For Appellant: Sumangla Saxena, AdvFor Respondent: Sh. Kanv Bali, Sr. DR
Section 133(6)Section 143(3)Section 251(1)Section 271(1)(c)Section 56Section 56(2)(viib)Section 68

…1 Abhi Soaps Pvt. Ltd. Vs. ITO IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH: ‘A’ NEW DELHI ] BEFORE SHRI ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER I.T.A. No. 79/DEL/2021 (A.Y. 2016-17) Abhi Soaps Pvt. Ltd. Vs. ITO Plot No. 1002, Near Talab, Shiv Ward-1(1) Colony, Faridabad, Haryana, Faridabad PAN No. AALCA0776B Haryana ( APPELLANT ) ( RESPONDENT ) Sh. Rajiv Saxena, Adv, Ms. Assessee by : Sumangla Saxena, Adv Department by: Sh. Kanv Bali, Sr. DR Date of Hearing 30.05.2023 Date of Pronouncement 20.06.2023 ORDER PER YOGESH KUMAR U.S., JM This appeal is filed b…

MOVEFAST AUTOMOBILES PRIVATE LIMITED,HARYANA vs. ITO WARD-1(5), FARIDABAD

In the result, the Appeal of the Assessee is partly allowed

ITA 101/DEL/2021[2016-17]Status: DisposedITAT Delhi20 Jun 2023AY 2016-17

Bench: Dr. B. R. R. Kumar & Shri Yogesh Kumar U.S.

For Appellant: Sumangla Saxena, Adv &For Respondent: . Arvind Kumar Bansal
Section 143(3)Section 251(1)Section 271(1)(c)Section 56(2)Section 56(2)(viib)Section 68

…1 Movefast Automobiles Pvt. Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH: ‘E’ NEW DELHI ] BEFORE DR. B. R. R. KUMAR, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER I.T.A. No. 101/DEL/2021 (A.Y. 2016-17) Movefast Automobiles Pvt. Ltd. Vs. ITO FF-9, Vishnu Place Near Neelam Ward-1(5) flyover, Sector-20B, Haryana 20- C. R. Building, Faridabad B, Haryana Haryana PAN No. AAICM2607C ( RESPONDENT ) ( APPELLANT ) Sh. Rajiv Saxena, Adv, Ms. Assessee by : Sumangla Saxena, Adv & Sh. Dishant Sethi, Adv Department by: . Arvind Kumar Bansal, Sr. DR Date of Hearing 05.06.2023 Date of Pronounc…

MADHAVA HOME DECOR PVT LTD,FARIDABAD vs. ITO WARD - 1(5), FARIDABAD

In the result, the Appeal of the Assessee is partly allowed

ITA 82/DEL/2021[2016-17]Status: DisposedITAT Delhi16 Jun 2023AY 2016-17

Bench: Dr. B. R. R. Kumar & Shri Yogesh Kumar U.S.

For Appellant: Sumangla Saxena, Adv &For Respondent: . Arvind Kumar Bansal
Section 143(3)Section 251(1)Section 271(1)(c)Section 56Section 56(2)(viib)Section 68

…1 Madhava Home Décor Pvt. Ltd. Vs. ITO IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH: ‘E’ NEW DELHI ] BEFORE DR. B. R. R. KUMAR, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER I.T.A. No. 82/DEL/2021 (A.Y. 2016-17) Madhva Home Décor Pvt. Ltd. Vs. ITO Plot No. 1002, Near Talab Shiv Ward-1 (5) Colony, Faridabad, Haryana C.R. Building, Faridabad, PAN No. AAICM2611G Haryana ( APPELLANT ) ( RESPONDENT ) Sh. Rajiv Saxena, Adv, Ms. Assessee by : Sumangla Saxena, Adv & Sh. Dishant Seth, Adv Department by: . Arvind Kumar Bansal, Sr. DR Date of Hearing 05.06.2023 Date of Pronouncement 16.06.2023…

DCIT, CIRCLE-2(1)(1), MUMBAI, MUMBAI vs. M/S KUNDAN JEWELLERS PVT LTD , MUMBAI.

In the result, the appeal filed by the revenue is dismissed

ITA 1035/MUM/2022[2017-18]Status: DisposedITAT Mumbai29 May 2023AY 2017-18

Bench: Shri Prashant Maharishi & Shri Pavan Kumar Gadaledcit, Circle – 2(1)(1) Vs. M/S. Kundan Jewellers Room No. 561, 5Th Floor Pvt Ltd Aayakar Bhavan, Mk 223, Sm Patil Bldg, Sv Road, Mumbai – 400 020 Road, Andheri (W), Mumbai – 400058. Pan/Gir No. : Aabck5770H Appellant .. Respondent Appellant By : Mr.Nihar Ranjan Samal.Dr Respondent By : Mr.Siddharth Kothari.Ar Date Of Hearing 19.05.2023 Date Of Pronouncement 29 .05.2023 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Revenue Has Filed The Appeal Against The Order Of The National Faceless Appeal Centre (Nfac)/Cit(A), Delhi Passed U/S 143(3) & 250 Of The Act. The Revenue Has Raised The Following Grounds Of Appeal:

For Appellant: Mr.Nihar Ranjan Samal.DRFor Respondent: Mr.Siddharth Kothari.AR
Section 115JSection 142(1)Section 143(1)Section 143(2)Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER & SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER DCIT, Circle – 2(1)(1) Vs. M/s. Kundan Jewellers Room No. 561, 5th Floor Pvt Ltd Aayakar Bhavan, MK 223, SM Patil Bldg, SV Road, Mumbai – 400 020 Road, Andheri (W), Mumbai – 400058. PAN/GIR No. : AABCK5770H Appellant .. Respondent Appellant by : Mr.Nihar Ranjan Samal.DR Respondent by : Mr.Siddharth Kothari.AR Date of Hearing 19.05.2023 Date of Pronouncement 29 .05.2023 आदेश / O R D E R PER PAVAN KUMAR GADALE JM: The revenue has filed the appeal against the order…

SHRI RAJ KUMAR ( M/S RADHIKA SALES CORP ), AMRITSAR vs. INCOME TAX OFFICER WARD- 3 (3), AMRITSAR

In the result, the appeal of the assessee bearing ITA No

ITA 195/ASR/2022[2017-18]Status: DisposedITAT Amritsar11 Apr 2023AY 2017-18

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 143(3)Section 145(3)Section 250oSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No.195/Asr/2022 Assessment Year: 2017-18 Raj Kumar (M/s Radhika Sales Vs. ITO, Ward 3(3), Corp) Dhab Wasti Ram, Amritsar. Amritsar, 143001. [PAN:AAX[L4922E] (Appellant) (Respondent) Appellant by Sh. Rohit Kapoor, CA Respondent by Sh. S. R. Kaushik, CIT. DR Date of Hearing 02.03.2023 Date of Pronouncement 11.04.2023 ORDER Per:Anikesh Banerjee, JM: The instant appeal of the assessee was filed against the order of the ld. Commissioner of Income Tax (Appeals)…

M/S. BAJRANGBALI STEEL INDUSTRIES PVT. LTD,ROURKLA vs. ACIT, CENTRAL CIRCLE, SAMBALPUR

In the result, appeals of the assessee in IT(SS)A No

ITA 109/CTK/2022[2020-21]Status: DisposedITAT Cuttack28 Mar 2023AY 2020-21

Bench: Shri George Mathan & Shri Arun Khodpiaआयकर अऩीऱ (तऱाशियाां और अशिग्रहण)/It(Ss)A Nos.31 To 33/Ctk/2022 (ननधाारण वषा / Assessment Year : 2016-2017 To 2018-2019) M/S Bee Pee Rollers Pvt. Ltd., Vs Acit, Central Circle, Sambalpur Lal Building, Kachery Road, Rourkela, Sundergarh, Odisha-769012 Pan No. :Aabcb 3593 P & आयकर अऩीऱ (तऱाशियाां और अशिग्रहण)/It(Ss)A Nos.34 To 39/Ctk/2022 & आयकर अऩीऱ/Ita No.109/Ctk/2022 (ननधाारण वषा / Assessment Year : 2014-2017 To 2020-2021) M/S Bajrangbali Steel Industries Pvt. Vs Acit, Central Circle, Sambalpur Ltd., Lal Building, Kachery Road, Rourkela, Sundergarh, Odisha-769012 Pan No. :Aabcb 3594 L & आयकर अऩीऱ (तऱाशियाां और अशिग्रहण)/It(Ss)A Nos.40 To 44/Ctk/2022 (ननधाारण वषा / Assessment Year : 2014-2015 To 2018-2019) M/S Bajrangbali Re-Rollers Pvt. Ltd. Vs Acit, Central Circle, Sambalpur Lal Building, Kachery Road, Rourkela, Sundergarh, Odisha-769012 Pan No. :Aaccb 6678 A (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. ननधााररती की ओर से /Assessee By : Shri S.K.Tulsiyan, Advocate With Shri B.K. Tibrewal, Ca & Ms. Nisha Rachh, Ca Shri M.K.Gautam, Pr.Cit(Osd) राजस्व की ओर से /Revenue By : सुनवाई की तारीख / Date Of Hearing : 28/03/2023 घोषणा की तारीख/Date Of Pronouncement : 28/03/2023

For Appellant: Shri S.K.Tulsiyan, Advocate with Shri
Section 133ASection 153ASection 292CSection 69Section 69C

…आयकर अऩीऱीय अधधकरण, कटक न्यायऩीठ,कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH CUTTACK श्री जाजज माथन, न्याययक सदस्य एवं श्री अरुण खोड़पऩया ऱेखा सदस्य के समऺ । BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI ARUN KHODPIA, ACCOUNTANT MEMBER आयकर अऩीऱ (तऱाशियाां और अशिग्रहण)/IT(SS)A Nos.31 to 33/CTK/2022 (ननधाारण वषा / Assessment Year : 2016-2017 to 2018-2019) M/s Bee Pee Rollers Pvt. Ltd., Vs ACIT, Central Circle, Sambalpur Lal Building, Kachery Road, Rourkela, Sundergarh, Odisha-769012 PAN No. :AABCB 3593 P AND आयकर अऩीऱ (तऱाशियाां और अशिग्रहण)/IT(SS)A Nos.34 to 39/CTK/2022 & आयकर अऩीऱ/ITA No.109/CTK…

MAHESH KUMAR GUPTA,JAIPUR vs. ACIT ,CIRCLE-4, JAIPUR

In the result, appeal of the assessee is allowed

ITA 149/JPR/2022[2017-18]Status: DisposedITAT Jaipur23 Mar 2023AY 2017-18

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

For Appellant: Sh. Rajeev Sogani (C.A.) &For Respondent: Smt Runi Pal (Addl. CIT) a
Section 115BSection 142(1)Section 143(1)Section 143(2)Section 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, AM vk;dj vihy la-@ITA. No. 149/JP/2022 fu/kZkj.k o"kZ@Assessment Years : 2017-18 cuke Mahesh Kumar Gupta ACIT 121 Govind Nagar East, Street No Vs. Circle-04, Jaipur 8 Amer Road, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AGHPG 0206 H vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. Rajeev Sogani (C.A.) & Sh. Rohan Sogani (…

VIDHIYASEKARAN PRADEEP MALLIRAJ,MADURAI vs. ITO,NON CORP WARD-1(6), MADURAI

In the result, the appeal stand partly allowed

ITA 698/CHNY/2022[2017-18]Status: DisposedITAT Chennai07 Feb 2023AY 2017-18

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri S. Girish Kumar (Advocate) - Ld. ARFor Respondent: Shri P. Sajit Kumar (JCIT) –Ld. DR
Section 143(3)Section 194Section 40Section 69A

…sessee’s own money which was given colour of sales and collection of sundry debtors could not be faulted with. The corresponding grounds raised by the assessee stand dismissed. 7. The decision of Hon’ble Delhi High Court in Pr. CIT vs. Agson Global Pvt. Ltd. (134 Taxmann.com 256) as well as the decision of this Tribunal in Sri Madheswara Agencies vs. ITO (ITA No.551/Chny/2022 dated 21.07.2022), as referred to by Ld. AR, do not address the issue before us. Another decision as referred to by Ld. AR is the decision of this Tribunal in Mr. Ganapathy Palaniyappan vs. DCIT (ITA No.557/Chny/2022 dated 04.01.2023). The b…

ARIF,SHIMOGA vs. THE ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-1, SHIMOGA

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

ITA 976/BANG/2022[2017-18]Status: DisposedITAT Bangalore16 Jan 2023AY 2017-18

Bench: Shri Chandra Poojarishri Arif Vs Acit, Circle - 1 Nehru Nagar, Sagar I.T. Office, No.75, 100Ft Road Shimoga 577401 Gopal Gowda Extension Pan – Adapa8762G Shimoga 577201 (Appellant) (Respondent) Assessee By: Shri Nitesh Ranjan, Ca Revenue By: Shri Ganesh R. Ghale, Standing Counsel Date Of Hearing: 16.01.2023 Date Of Pronouncement: 16.01.2023 O R D E R Per: Chandra Poojari, A.M. This Is An Appeal Filed By The Assessee Against The Order Of The Learned Cit(A),/Ncac, Delhi Dated 10.08.2022 For Ay 2017-18. 2. The Assessee Raised The Following Grounds Of Appeal: - “I The Order Of The Learned Commissioner Of Income-Tax (Appeals), National Faceless Appeal Centre("Nfac") Dated 10-Aug-2022, Passed Under Section 250 Of The Income-Tax Act, 1961 ("The Act") Insofar It Is Against The Appellant, Is Opposed To The Law, Weight Of Evidence, Facts & Circumstances Of The Appellant'S Case. Ii The Order Is Passed In Haste, Without Providing Sufficient & Reasonable Opportunity Of Being Heard. Iii The Order Is Passed Against The Principle Of Natural Justice & Thus Liable To Be Quashed. Iv The Learned Cit (Appeal) Erred By Confirming The Addition Of Rs.11,66,999/-, Even Though The Appellant Furnished Evidence In Support Of His Claim.

For Appellant: Shri Nitesh Ranjan, CAFor Respondent: Shri Ganesh R. Ghale, Standing Counsel
Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL BENGALURU (SMC) “C” BENCH, BENGALURU Before Shri Chandra Poojari, Accountant Member Shri Arif vs ACIT, Circle - 1 Nehru Nagar, Sagar I.T. Office, No.75, 100ft Road Shimoga 577401 Gopal Gowda Extension PAN – ADAPA8762G Shimoga 577201 (Appellant) (Respondent) Assessee by: Shri Nitesh Ranjan, CA Revenue by: Shri Ganesh R. Ghale, Standing Counsel Date of hearing: 16.01.2023 Date of pronouncement: 16.01.2023 O R D E R Per: Chandra Poojari, A.M. This is an appeal filed by the assessee against the order of the learned CIT(A),/NCAC, Delhi dated 10.08.2022 for AY 2017-18. 2. The asse…