A P Refinery (P) Ltd. v. Addl. Commissioner of Income Tax

174 TTJ 41Income Tax Appellate Tribunal2015#7714 most cited

What is A P Refinery (P) Ltd. v. Addl. Commissioner of Income Tax authority for?

If an assessee provides evidence to prove the identity, creditworthiness, and genuineness of a cash credit, no addition can be made under section 68.

14

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2021 to 2024.

Also referred to as

A P Refinery (P) Ltd. v. Addl. Commissioner of Income Tax · section 68 · cash credit · identity of creditor · creditworthiness of creditor · genuineness of transaction · unexplained cash credit · section 133 · section 131 · section 133(6) · section 14a · section 153

Issues it is cited on

permanent account numbersource of sourcecreditworthiness of the creditorshare application moneycommissioner (appeals)section 133section 131genuineness of the transactionsection 14asection 133(6)unexplained cash creditsection 153

Judgments citing A P Refinery (P) Ltd. v. Addl. Commissioner of Income Tax

ACIT -Central Circle-1, Ludhiana vs. M/S Oswal Trends Pvt. Ltd., Ludhiana

In the result, this appeal of the Revenue stands dismissed

ITA 29/CHANDI/2022[2012-13]Status: DisposedITAT Chandigarh17 Dec 2024AY 2012-13

Bench: Shri Sanjay Garg & Shri Krinwant Sahay

Section 132Section 153A

…editworthiness of the Cash Credit and the Genuineness of the Transaction, then no addition can be made in the Case of the Assessee of such Cash Credits under section 68 of the Act. The following are the above Judgments: i. P. Refinery (P) Ltd. vs. ACIT [2015] 174 TTJ 41 (Chandigarh ITAT) ii. Principal CIT vs. N. C. Cables Ltd. [2017] 98 CCH 10 (Delhi) iii. CIT vs. Shokeen Properties (P) Ltd. [2015] 92 CCH 67 (Delhi) ITA Nos. 26,27, 28 & 29/CHD/2022, 429 & 432/Chd/2021- Oswal Trend (P) Ltd. & Others, Ludhiana 24 iv. Principal CIT vs. Softline Creation Pvt. Ltd. [2016] 387 ITR 636 (Delhi) 14.5 We note that the…

ACIT -Central Circle-1, Ludhiana vs. M/S Oswal Trends Pvt. Ltd., Ludhiana

In the result, this appeal of the Revenue stands dismissed

ITA 28/CHANDI/2022[2011-12]Status: DisposedITAT Chandigarh17 Dec 2024AY 2011-12

Bench: Shri Sanjay Garg & Shri Krinwant Sahay

Section 132Section 153A

…editworthiness of the Cash Credit and the Genuineness of the Transaction, then no addition can be made in the Case of the Assessee of such Cash Credits under section 68 of the Act. The following are the above Judgments: i. P. Refinery (P) Ltd. vs. ACIT [2015] 174 TTJ 41 (Chandigarh ITAT) ii. Principal CIT vs. N. C. Cables Ltd. [2017] 98 CCH 10 (Delhi) iii. CIT vs. Shokeen Properties (P) Ltd. [2015] 92 CCH 67 (Delhi) ITA Nos. 26,27, 28 & 29/CHD/2022, 429 & 432/Chd/2021- Oswal Trend (P) Ltd. & Others, Ludhiana 24 iv. Principal CIT vs. Softline Creation Pvt. Ltd. [2016] 387 ITR 636 (Delhi) 14.5 We note that the…

ACIT, Central Circle -1, Ludhiana vs. M/S Oswal Apparels Pvt. Ltd., Ludhiana

In the result, this appeal of the Revenue stands dismissed

ITA 27/CHANDI/2022[2012-13]Status: DisposedITAT Chandigarh17 Dec 2024AY 2012-13

Bench: Shri Sanjay Garg & Shri Krinwant Sahay

Section 132Section 153A

…editworthiness of the Cash Credit and the Genuineness of the Transaction, then no addition can be made in the Case of the Assessee of such Cash Credits under section 68 of the Act. The following are the above Judgments: i. P. Refinery (P) Ltd. vs. ACIT [2015] 174 TTJ 41 (Chandigarh ITAT) ii. Principal CIT vs. N. C. Cables Ltd. [2017] 98 CCH 10 (Delhi) iii. CIT vs. Shokeen Properties (P) Ltd. [2015] 92 CCH 67 (Delhi) ITA Nos. 26,27, 28 & 29/CHD/2022, 429 & 432/Chd/2021- Oswal Trend (P) Ltd. & Others, Ludhiana 24 iv. Principal CIT vs. Softline Creation Pvt. Ltd. [2016] 387 ITR 636 (Delhi) 14.5 We note that the…

ACIT, Central Circle -1, Ludhiana vs. M/S Oswal Apparels Pvt. Ltd., Ludhiana

In the result, this appeal of the Revenue stands dismissed

ITA 26/CHANDI/2022[2011-12]Status: DisposedITAT Chandigarh17 Dec 2024AY 2011-12

Bench: Shri Sanjay Garg & Shri Krinwant Sahay

Section 132Section 153A

…editworthiness of the Cash Credit and the Genuineness of the Transaction, then no addition can be made in the Case of the Assessee of such Cash Credits under section 68 of the Act. The following are the above Judgments: i. P. Refinery (P) Ltd. vs. ACIT [2015] 174 TTJ 41 (Chandigarh ITAT) ii. Principal CIT vs. N. C. Cables Ltd. [2017] 98 CCH 10 (Delhi) iii. CIT vs. Shokeen Properties (P) Ltd. [2015] 92 CCH 67 (Delhi) ITA Nos. 26,27, 28 & 29/CHD/2022, 429 & 432/Chd/2021- Oswal Trend (P) Ltd. & Others, Ludhiana 24 iv. Principal CIT vs. Softline Creation Pvt. Ltd. [2016] 387 ITR 636 (Delhi) 14.5 We note that the…

M/S Oswal Apparels Pvt. Ltd., Ludhiana vs. DCIT, C.C.- 1, Ludhiana

In the result, this appeal of the Revenue stands dismissed

ITA 432/CHANDI/2021[2012-13]Status: DisposedITAT Chandigarh17 Dec 2024AY 2012-13

Bench: Shri Sanjay Garg & Shri Krinwant Sahay

Section 132Section 153A

…editworthiness of the Cash Credit and the Genuineness of the Transaction, then no addition can be made in the Case of the Assessee of such Cash Credits under section 68 of the Act. The following are the above Judgments: i. P. Refinery (P) Ltd. vs. ACIT [2015] 174 TTJ 41 (Chandigarh ITAT) ii. Principal CIT vs. N. C. Cables Ltd. [2017] 98 CCH 10 (Delhi) iii. CIT vs. Shokeen Properties (P) Ltd. [2015] 92 CCH 67 (Delhi) ITA Nos. 26,27, 28 & 29/CHD/2022, 429 & 432/Chd/2021- Oswal Trend (P) Ltd. & Others, Ludhiana 24 iv. Principal CIT vs. Softline Creation Pvt. Ltd. [2016] 387 ITR 636 (Delhi) 14.5 We note that the…

M/S Oswal Trend (P) Ltd., Ludhiana vs. DCIT, C. C.-1, Ludhiana

In the result, this appeal of the Revenue stands dismissed

ITA 429/CHANDI/2021[2012-13]Status: DisposedITAT Chandigarh17 Dec 2024AY 2012-13

Bench: Shri Sanjay Garg & Shri Krinwant Sahay

Section 132Section 153A

…editworthiness of the Cash Credit and the Genuineness of the Transaction, then no addition can be made in the Case of the Assessee of such Cash Credits under section 68 of the Act. The following are the above Judgments: i. P. Refinery (P) Ltd. vs. ACIT [2015] 174 TTJ 41 (Chandigarh ITAT) ii. Principal CIT vs. N. C. Cables Ltd. [2017] 98 CCH 10 (Delhi) iii. CIT vs. Shokeen Properties (P) Ltd. [2015] 92 CCH 67 (Delhi) ITA Nos. 26,27, 28 & 29/CHD/2022, 429 & 432/Chd/2021- Oswal Trend (P) Ltd. & Others, Ludhiana 24 iv. Principal CIT vs. Softline Creation Pvt. Ltd. [2016] 387 ITR 636 (Delhi) 14.5 We note that the…

DCIT, C-1, (E), Chandigarh vs. M/S Manav Mangal Society, Chandigarh

In the result, all the appeals of the assessee are allowed and all the appeals of the department are dismissed

ITA 30/CHANDI/2020[2016-17]Status: DisposedITAT Chandigarh27 May 2021AY 2016-17
For Appellant: Shri Sudhir Sehgal, AdvFor Respondent: Shri Sandeep Dahiya, CIT-DR
Section 13(3)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “बी”, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH (VIRTUAL COURT) "ी एन.के.सैनी, उपा"य" एवं "ी आर.एल. नेगी, "या"यक सद"य BEFORE: SHRI. N.K.SAINI, VP & SHRI R.L. NEGI, JM आयकर अपील सं./ ITA Nos. 02 & 03/Chd/2020 "नधा"रण वष" / Assessment Years : 2010-11 & 2011-12 M/s Manav Mangal Society, Dy. Commissioner of Income Tax, बनाम Sector-21-C, Circle-1, (Exemptions), Chandigarh. Chandigarh. "थायी लेखा सं./PAN NO: AAAAM0564C अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ ITA Nos. 136 & 137/Chd/2020 "नधा"रण वष" / Assessment Years : 2010-11 & 2011-12 D…

M/S Manav Mangal Society, Chandigarh vs. DCIT, C-1, (E), Chandigarh

In the result, all the appeals of the assessee are allowed and all the appeals of the department are dismissed

ITA 3/CHANDI/2020[2011-12]Status: DisposedITAT Chandigarh27 May 2021AY 2011-12
For Appellant: Shri Sudhir Sehgal, AdvFor Respondent: Shri Sandeep Dahiya, CIT-DR
Section 13(3)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “बी”, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH (VIRTUAL COURT) "ी एन.के.सैनी, उपा"य" एवं "ी आर.एल. नेगी, "या"यक सद"य BEFORE: SHRI. N.K.SAINI, VP & SHRI R.L. NEGI, JM आयकर अपील सं./ ITA Nos. 02 & 03/Chd/2020 "नधा"रण वष" / Assessment Years : 2010-11 & 2011-12 M/s Manav Mangal Society, Dy. Commissioner of Income Tax, बनाम Sector-21-C, Circle-1, (Exemptions), Chandigarh. Chandigarh. "थायी लेखा सं./PAN NO: AAAAM0564C अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ ITA Nos. 136 & 137/Chd/2020 "नधा"रण वष" / Assessment Years : 2010-11 & 2011-12 D…

DCIT, C-1, (E), Chandigarh vs. M/S Manav Mangal Society, Chandigarh

In the result, all the appeals of the assessee are allowed and all the appeals of the department are dismissed

ITA 29/CHANDI/2020[2015-16]Status: DisposedITAT Chandigarh27 May 2021AY 2015-16
For Appellant: Shri Sudhir Sehgal, AdvFor Respondent: Shri Sandeep Dahiya, CIT-DR
Section 13(3)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “बी”, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH (VIRTUAL COURT) "ी एन.के.सैनी, उपा"य" एवं "ी आर.एल. नेगी, "या"यक सद"य BEFORE: SHRI. N.K.SAINI, VP & SHRI R.L. NEGI, JM आयकर अपील सं./ ITA Nos. 02 & 03/Chd/2020 "नधा"रण वष" / Assessment Years : 2010-11 & 2011-12 M/s Manav Mangal Society, Dy. Commissioner of Income Tax, बनाम Sector-21-C, Circle-1, (Exemptions), Chandigarh. Chandigarh. "थायी लेखा सं./PAN NO: AAAAM0564C अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ ITA Nos. 136 & 137/Chd/2020 "नधा"रण वष" / Assessment Years : 2010-11 & 2011-12 D…

DCIT, C-1, (E), Chandigarh vs. M/S Manav Mangal Society, Chandigarh

In the result, all the appeals of the assessee are allowed and all the appeals of the department are dismissed

ITA 28/CHANDI/2020[2014-15]Status: DisposedITAT Chandigarh27 May 2021AY 2014-15
For Appellant: Shri Sudhir Sehgal, AdvFor Respondent: Shri Sandeep Dahiya, CIT-DR
Section 13(3)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “बी”, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH (VIRTUAL COURT) "ी एन.के.सैनी, उपा"य" एवं "ी आर.एल. नेगी, "या"यक सद"य BEFORE: SHRI. N.K.SAINI, VP & SHRI R.L. NEGI, JM आयकर अपील सं./ ITA Nos. 02 & 03/Chd/2020 "नधा"रण वष" / Assessment Years : 2010-11 & 2011-12 M/s Manav Mangal Society, Dy. Commissioner of Income Tax, बनाम Sector-21-C, Circle-1, (Exemptions), Chandigarh. Chandigarh. "थायी लेखा सं./PAN NO: AAAAM0564C अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ ITA Nos. 136 & 137/Chd/2020 "नधा"रण वष" / Assessment Years : 2010-11 & 2011-12 D…

DCIT, Circle-1(Exemption), Chandigarh vs. M/S Manav Mangal School( Manav Mangal Society), Chandigarh

In the result, all the appeals of the assessee are allowed and all the appeals of the department are dismissed

ITA 27/CHANDI/2020[2013-14]Status: DisposedITAT Chandigarh27 May 2021AY 2013-14
For Appellant: Shri Sudhir Sehgal, AdvFor Respondent: Shri Sandeep Dahiya, CIT-DR
Section 13(3)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “बी”, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH (VIRTUAL COURT) "ी एन.के.सैनी, उपा"य" एवं "ी आर.एल. नेगी, "या"यक सद"य BEFORE: SHRI. N.K.SAINI, VP & SHRI R.L. NEGI, JM आयकर अपील सं./ ITA Nos. 02 & 03/Chd/2020 "नधा"रण वष" / Assessment Years : 2010-11 & 2011-12 M/s Manav Mangal Society, Dy. Commissioner of Income Tax, बनाम Sector-21-C, Circle-1, (Exemptions), Chandigarh. Chandigarh. "थायी लेखा सं./PAN NO: AAAAM0564C अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ ITA Nos. 136 & 137/Chd/2020 "नधा"रण वष" / Assessment Years : 2010-11 & 2011-12 D…

M/S Manav Mangal Society, Chandigarh vs. DCIT, C-1, (E), Chandigarh

In the result, all the appeals of the assessee are allowed and all the appeals of the department are dismissed

ITA 2/CHANDI/2020[2010-11]Status: DisposedITAT Chandigarh27 May 2021AY 2010-11
For Appellant: Shri Sudhir Sehgal, AdvFor Respondent: Shri Sandeep Dahiya, CIT-DR
Section 13(3)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “बी”, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH (VIRTUAL COURT) "ी एन.के.सैनी, उपा"य" एवं "ी आर.एल. नेगी, "या"यक सद"य BEFORE: SHRI. N.K.SAINI, VP & SHRI R.L. NEGI, JM आयकर अपील सं./ ITA Nos. 02 & 03/Chd/2020 "नधा"रण वष" / Assessment Years : 2010-11 & 2011-12 M/s Manav Mangal Society, Dy. Commissioner of Income Tax, बनाम Sector-21-C, Circle-1, (Exemptions), Chandigarh. Chandigarh. "थायी लेखा सं./PAN NO: AAAAM0564C अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ ITA Nos. 136 & 137/Chd/2020 "नधा"रण वष" / Assessment Years : 2010-11 & 2011-12 D…

DCIT, C-1, (E), Chandigarh vs. M/S Manav Mangal Society, Chandigarh

In the result, all the appeals of the assessee are allowed and all the appeals of the department are dismissed

ITA 137/CHANDI/2020[2011-12]Status: DisposedITAT Chandigarh27 May 2021AY 2011-12
For Appellant: Shri Sudhir Sehgal, AdvFor Respondent: Shri Sandeep Dahiya, CIT-DR
Section 13(3)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “बी”, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH (VIRTUAL COURT) "ी एन.के.सैनी, उपा"य" एवं "ी आर.एल. नेगी, "या"यक सद"य BEFORE: SHRI. N.K.SAINI, VP & SHRI R.L. NEGI, JM आयकर अपील सं./ ITA Nos. 02 & 03/Chd/2020 "नधा"रण वष" / Assessment Years : 2010-11 & 2011-12 M/s Manav Mangal Society, Dy. Commissioner of Income Tax, बनाम Sector-21-C, Circle-1, (Exemptions), Chandigarh. Chandigarh. "थायी लेखा सं./PAN NO: AAAAM0564C अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ ITA Nos. 136 & 137/Chd/2020 "नधा"रण वष" / Assessment Years : 2010-11 & 2011-12 D…

DCIT, C-1, (E), Chandigarh vs. M/S Manav Mangal Society, Chandigarh

In the result, all the appeals of the assessee are allowed and all the appeals of the department are dismissed

ITA 136/CHANDI/2020[2010-11]Status: DisposedITAT Chandigarh27 May 2021AY 2010-11
For Appellant: Shri Sudhir Sehgal, AdvFor Respondent: Shri Sandeep Dahiya, CIT-DR
Section 13(3)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “बी”, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH (VIRTUAL COURT) "ी एन.के.सैनी, उपा"य" एवं "ी आर.एल. नेगी, "या"यक सद"य BEFORE: SHRI. N.K.SAINI, VP & SHRI R.L. NEGI, JM आयकर अपील सं./ ITA Nos. 02 & 03/Chd/2020 "नधा"रण वष" / Assessment Years : 2010-11 & 2011-12 M/s Manav Mangal Society, Dy. Commissioner of Income Tax, बनाम Sector-21-C, Circle-1, (Exemptions), Chandigarh. Chandigarh. "थायी लेखा सं./PAN NO: AAAAM0564C अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ ITA Nos. 136 & 137/Chd/2020 "नधा"रण वष" / Assessment Years : 2010-11 & 2011-12 D…

A P Refinery (P) Ltd. v. Addl. Commissioner of Income Tax (174 TTJ 41) — Cited in 14 Judgments | BharatTax