ACIT v. Kisco

44 Taxmann.com 356High Court2014#2575 most cited
45

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2025.

Issues it is cited on

Judgments citing ACIT v. Kisco

DCIT Central Circle, Ghaziabad vs. Yogender Singh, Ghaziabad

Accordingly, Ground No. 2 raised by the revenue is dismissed

ITA 1387/DEL/2022[2017-18]Status: DisposedITAT Delhi10 Oct 2024AY 2017-18

Bench: Shri M. Balaganesh & Shri Vimal Kumardcit, Vs. Sushil Tyagi, Central Circle, A-2, Ganpati Ghaziabad Apartments, Civil Lines, New Delhi (Appellant) (Respondent) Pan:Aejpt6739A Dcit, Vs. Yogender Singh, Central Circle, J-6A, Sector-23, Ghaziabad Sanjay Nagar, Ghaziabad (Appellant) (Respondent) Pan:Bgcos8548E Yogender Singh, Vs. Dcit, J-6A, Sector-23, Central Circle, Sanjay Nagar, Ghaziabad Ghaziabad (Appellant) (Respondent) Pan:Bgcos8548E Naveen Tyagi, Vs. Dcit, G-302, Vvip Central Circle, Addresses, Raj Nagar Ghaziabad Extention, Ghaziabad (Appellant) (Respondent) Pan:Admpt6420A Sarika Tyagi, Vs. Dcit, H-100, Patel Nagar,- Central Circle, 3, Ghaziabad Ghaziabad (Appellant) (Respondent) Pan:Afapt5986P Assessee By : Shri Rajeev Khandelwal, Ca Shri Gagan Khandelwal, Adv Shri Jaind Jaiswal, Adv Revenue By: Ms. Sapna Bhatia, Cit Dr Date Of Hearing 23/08/2024 Date Of Pronouncement /10/2024

For Appellant: Shri Rajeev Khandelwal, CAFor Respondent: Ms. Sapna Bhatia, CIT DR
Section 132Section 143(2)Section 68

…the creditor, the AO cannot make the addition without making inquiries :- -CIT vs. Laxman Industrial Resources Pvt. Ltd. [2017] 397 ITR 106 -CIT Vs. Rakam Money Matters Pvt. Ltd. -CIT vs. Orchid Industries Pvt. Ltd. 397 ITR 136 -CIT v Fair Finvest Ltd [2014] 44 Taxmann.com 356 -CIT v Gangeshwari Metal Pvt. Ltd. (2013) 30 Taxman.com 328 (Delhi) -Pr. CIT v Oriental International Company Pvt. Ltd. 2018 101 CCH 0004 Del 7. Looking into factual matrix of the case and after careful analysis of various judicial, interpretations of section 68 of IT Act in which genuineness of cash credit has been analyzed in detail and…

DCIT, Central Circle, Ghaziabad vs. Sushil Tyagi, Delhi

Accordingly, Ground No. 2 raised by the revenue is dismissed

ITA 1386/DEL/2022[2011-12]Status: DisposedITAT Delhi10 Oct 2024AY 2011-12

Bench: Shri M. Balaganesh & Shri Vimal Kumardcit, Vs. Sushil Tyagi, Central Circle, A-2, Ganpati Ghaziabad Apartments, Civil Lines, New Delhi (Appellant) (Respondent) Pan:Aejpt6739A Dcit, Vs. Yogender Singh, Central Circle, J-6A, Sector-23, Ghaziabad Sanjay Nagar, Ghaziabad (Appellant) (Respondent) Pan:Bgcos8548E Yogender Singh, Vs. Dcit, J-6A, Sector-23, Central Circle, Sanjay Nagar, Ghaziabad Ghaziabad (Appellant) (Respondent) Pan:Bgcos8548E Naveen Tyagi, Vs. Dcit, G-302, Vvip Central Circle, Addresses, Raj Nagar Ghaziabad Extention, Ghaziabad (Appellant) (Respondent) Pan:Admpt6420A Sarika Tyagi, Vs. Dcit, H-100, Patel Nagar,- Central Circle, 3, Ghaziabad Ghaziabad (Appellant) (Respondent) Pan:Afapt5986P Assessee By : Shri Rajeev Khandelwal, Ca Shri Gagan Khandelwal, Adv Shri Jaind Jaiswal, Adv Revenue By: Ms. Sapna Bhatia, Cit Dr Date Of Hearing 23/08/2024 Date Of Pronouncement /10/2024

For Appellant: Shri Rajeev Khandelwal, CAFor Respondent: Ms. Sapna Bhatia, CIT DR
Section 132Section 143(2)Section 68

…the creditor, the AO cannot make the addition without making inquiries :- -CIT vs. Laxman Industrial Resources Pvt. Ltd. [2017] 397 ITR 106 -CIT Vs. Rakam Money Matters Pvt. Ltd. -CIT vs. Orchid Industries Pvt. Ltd. 397 ITR 136 -CIT v Fair Finvest Ltd [2014] 44 Taxmann.com 356 -CIT v Gangeshwari Metal Pvt. Ltd. (2013) 30 Taxman.com 328 (Delhi) -Pr. CIT v Oriental International Company Pvt. Ltd. 2018 101 CCH 0004 Del 7. Looking into factual matrix of the case and after careful analysis of various judicial, interpretations of section 68 of IT Act in which genuineness of cash credit has been analyzed in detail and…