AO: (i) CIT-IV v. Dwarkadhish Investment (P.) Ltd.

194 Taxmann 43High Court2010#1319 most cited

What is AO: (i) CIT-IV v. Dwarkadhish Investment (P.) Ltd. authority for?

Once the assessee establishes the identity of the creditors and the genuineness of the transactions, including share application money, the onus shifts to the Assessing Officer to prove otherwise.

86

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2016 to 2026.

Also referred to as

CIT vs Dwarkadhish Investments P Ltd · section 68 · onus of proof · genuineness of transaction · share application money · identity of creditors · accommodation entry · unexplained cash credit · source of source · creditworthiness of creditor

Sections most often in play

Section 68Section 143(3)Section 133(6)Section 147Section 148Section 115BBESection 115JBSection 131

Issues it is cited on

onus of proofsource of sourcecreditworthiness of the creditoraddition under section 68share application moneyaddition u/s 68genuineness of the transactioncommissioner (appeals)unexplained cash creditsection 131section 133(6)accommodation entry

Judgments citing AO: (i) CIT-IV v. Dwarkadhish Investment (P.) Ltd.

Procter & Gamble Hygiene and Health Care Ltd, Mumbai vs. CIT-Cir-8, Mumbai

The appeal of the assessee is dismissed

ITA 3494/MUM/2009[2004-05]Status: DisposedITAT Mumbai26 May 2017AY 2004-05

Bench: Shri Joginder Singh & Shri N.K. Pradhanassessment Year: 2004-05 M/S Procter & Gamble Cit-8, Hygiene & Health Care, Aayakar Bhavan, बनाम/ P & G Plaza, Cardinal M.K. Road, Vs. Gracias Road, Chakala, Mumbai-400020 Andheri(E), Mumbai-400099 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No.Aaacp6332M

Section 263Section 80I

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, सी, मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “C”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी एन. के. "धान, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri N.K. Pradhan, Accountant Member Assessment Year: 2004-05 M/s Procter & Gamble CIT-8, Hygiene & Health Care, Aayakar Bhavan, बनाम/ P & G Plaza, Cardinal M.K. Road, Vs. Gracias Road, Chakala, Mumbai-400020 Andheri(E), Mumbai-400099 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No.AAACP6332M "नधा"रती क" ओर से / Assessee by Shri Yogesh Thar and Ms. Moksha Mehta Shri Subachan Ram CIT-DR राज…

Blue Diamond Infrastructure & Realty P.Ltd, Navi Mumbai vs. ACIT RG 10(3), Mumbai

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

ITA 6176/MUM/2011[2008-09]Status: DisposedITAT Mumbai11 Jan 2017AY 2008-09

Bench: Shri Joginder Singh & Shri Ashwani Tanejaassessment Year: 2008-09

Section 143(3)

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ,B,मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “B”, MUMBAI Before Shri Joginder Singh, Judicial Member, and Shri Ashwani Taneja, Accountant Member Assessment Year: 2008-09 Blue Diamond Infrastructure & Asst. CIT 10(3) Reality Pvt. Ltd., बनाम/ 202, Anant Building, Plot Mumbai- Vs. No.88/2, Sector 29, Vashi, Navi Mumbai-400703 (Appellant) (Respondent ) P.A. No.AACCB5769L Assessment Year: 2008-09 Asst. CIT 10(3) Blue Diamond Infrastructure & Reality Pvt. Ltd., बनाम/ Mumbai- 202, Anant Building, Plot Vs. No.88/2, Sector 29, Vashi, Navi Mumbai-400703 (Appellant) (Res…

Asst CIT 10(3), Mumbai vs. Blue Diamond Infrastructure & Reality P. Ltd, Navi Mumbai

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

ITA 6119/MUM/2011[2008-09]Status: DisposedITAT Mumbai11 Jan 2017AY 2008-09

Bench: Shri Joginder Singh & Shri Ashwani Tanejaassessment Year: 2008-09

Section 143(3)

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ,B,मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “B”, MUMBAI Before Shri Joginder Singh, Judicial Member, and Shri Ashwani Taneja, Accountant Member Assessment Year: 2008-09 Blue Diamond Infrastructure & Asst. CIT 10(3) Reality Pvt. Ltd., बनाम/ 202, Anant Building, Plot Mumbai- Vs. No.88/2, Sector 29, Vashi, Navi Mumbai-400703 (Appellant) (Respondent ) P.A. No.AACCB5769L Assessment Year: 2008-09 Asst. CIT 10(3) Blue Diamond Infrastructure & Reality Pvt. Ltd., बनाम/ Mumbai- 202, Anant Building, Plot Vs. No.88/2, Sector 29, Vashi, Navi Mumbai-400703 (Appellant) (Res…

Swastik Realtors, Mumbai vs. Asst CIT 15(3), Mumbai

ITA 800/MUM/2012[2007-08]Status: DisposedITAT Mumbai27 Oct 2016AY 2007-08

Bench: Shri C.N. Prasad & Shri Ramit Kocharआयकर अपील सं./I.T.A. No.800/Mum/2012 & 6314/Mum/2012 ("नधा"रण वष" / Assessment Year : 2007-08 & 2008-09) Swastik Realtors The Assistant बनाम/ 312, Swastik Disha Commissioner Of Income V. Corporate Park , Kohinoor Tax – 15(3), Textile Printing Compound Matru Mandir I T Office Opp. Shreyas Cinema, Lbs Nana Chowk Marg, Ghatkopar(W) Grant Road Mumbai-400 086 Mumbai. "थायी लेखा सं./Pan : Abafs2576A (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

For Respondent: Shri Sanjeev Kashyap
Section 133ASection 143(2)Section 143(3)

…आयकर अपील"य अ"धकरण “E” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No.800/Mum/2012 & 6314/Mum/2012 ("नधा"रण वष" / Assessment Year : 2007-08 & 2008-09) Swastik Realtors The Assistant बनाम/ 312, Swastik Disha Commissioner of Income v. Corporate Park , Kohinoor Tax – 15(3), Textile Printing Compound Matru Mandir I T Office Opp. Shreyas Cinema, LBS Nana Chowk Marg, Ghatkopar(W) Grant Road Mumbai-400 086 Mumbai. "थायी लेखा सं./PAN : ABAFS2576A (अपीलाथ" /Appellant) .. (""यथ" / Respondent…

Swastik Realtors, Mumbai vs. A.C.I.T.15(3), Mumbai

ITA 6314/MUM/2012[2008-09]Status: DisposedITAT Mumbai27 Oct 2016AY 2008-09

Bench: Shri C.N. Prasad & Shri Ramit Kocharआयकर अपील सं./I.T.A. No.800/Mum/2012 & 6314/Mum/2012 ("नधा"रण वष" / Assessment Year : 2007-08 & 2008-09) Swastik Realtors The Assistant बनाम/ 312, Swastik Disha Commissioner Of Income V. Corporate Park , Kohinoor Tax – 15(3), Textile Printing Compound Matru Mandir I T Office Opp. Shreyas Cinema, Lbs Nana Chowk Marg, Ghatkopar(W) Grant Road Mumbai-400 086 Mumbai. "थायी लेखा सं./Pan : Abafs2576A (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

For Respondent: Shri Sanjeev Kashyap
Section 133ASection 143(2)Section 143(3)

…आयकर अपील"य अ"धकरण “E” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No.800/Mum/2012 & 6314/Mum/2012 ("नधा"रण वष" / Assessment Year : 2007-08 & 2008-09) Swastik Realtors The Assistant बनाम/ 312, Swastik Disha Commissioner of Income v. Corporate Park , Kohinoor Tax – 15(3), Textile Printing Compound Matru Mandir I T Office Opp. Shreyas Cinema, LBS Nana Chowk Marg, Ghatkopar(W) Grant Road Mumbai-400 086 Mumbai. "थायी लेखा सं./PAN : ABAFS2576A (अपीलाथ" /Appellant) .. (""यथ" / Respondent…

ACIT, New Delhi vs. Smt. Usha Kapoor, New Delhi

In the result, the Revenue’s Appeal as well as Assessee’s Cross

ITA 1949/DEL/2012[2008-09]Status: DisposedITAT Delhi15 Feb 2016AY 2008-09

Bench: Shri H.S. Sidhu & Shri L.P. Sahuassessment Year: 2008-09 Assistant Commissioner Of Income Tax Vs. Smt. Usha Kapoor, Circle 36(1), New Delhi G-87, Preet Vihar, Delhi-92 (Pan:Ahepk8691A) (Appellant) (Respondent)

For Appellant: Sh. R.K. Tandon, CAFor Respondent: Sh. V.R. Sonbhadra, Sr. DR
Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘H’, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER Assessment Year: 2008-09 Assistant Commissioner of Income Tax vs. Smt. Usha Kapoor, Circle 36(1), New Delhi G-87, Preet Vihar, Delhi-92 (PAN:AHEPK8691A) (APPELLANT) (RESPONDENT) AND CROSS OBJECTION NO. 224/Del/2012 (IN ITA NO. 1949/DEL/2012) Assessment Year: 2008-09 Smt. Usha Kapoor, vs. ACIT, CIRCLE 36(1) G-87, Preet Vihar, Delhi-92 New Delhi (PAN:AHEPK8691A) (APPELLANT) (RESPONDENT) Department by : Sh. V.R. Sonbhadra, Sr. DR Assessee by : Sh. R.K. Tandon, CA Date…