BARKHA SYNTHETICS LTD. v. ASSTT. CIT

197 CTR 432High Court#23370 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2025.

Sections most often in play

Section 142(1)Section 143(2)Section 143(3)Section 14A Section 68

Judgments citing BARKHA SYNTHETICS LTD. v. ASSTT. CIT

ITO, Ward- 15(3), New Delhi vs. Livewire Commercial Pvt. Ltd., Delhi

In the result, appeal of Revenue in ITA No

ITA 7542/DEL/2018[2012-13]Status: DisposedITAT Delhi30 Jul 2025AY 2012-13

Bench: Shri Anubhav Sharma & Shri Amitabh Shuklaito, Ward 15(3) Vs. M/S Livewire Commercial Room No. 311-A, 3Rd Private Limited Floor, C.R. Building, 39/1386, Chandni Chowk, I.P. Estate, Delhi – 110006 New Delhi – 110002 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaacl2105J Appellant .. Respondent

For Appellant: Ms. Monika Singh, CIT, DRFor Respondent: Shri Praveen Kumar (Executive of the company)

Section 142(1)Section 143(2)Section 143(3)Section 14ASection 68

…existence of the person in whose name share application is received Additions could not be sustained where the existence of the investors is not doubted and the investment is not shown to have been made by somebody else - BARKHA SYNTHETICS LTD. VS. ASSTT. CIT 197 CTR 432 (RAJ) - Share application money Assessee having proved genuineness of subscribers of share capital, addition under section 68 could not be made on the ground that it did not establish genuineness of source of subscribers - SUMAK POWERCAP LIMITED VS. ASSTT.CIT 90 TTJ 420 (LUCKNOW). Share application money Registered shareholders having not denied…

ITO, Jaipur vs. Alook Finetrade P Ltd, Jaipur

In the result, ground no.2 taken by the assessee company is allowed

ITA 180/JPR/2015[2005-06]Status: DisposedITAT Jaipur14 May 2018AY 2005-06

For Appellant: Shri P.C. Parwal (CA)For Respondent: Smt. Seema Meena (JCIT) fu/kZkfjrh dh vksj ls@

Section 143(1)Section 147Section 148

…ore the ld. CIT(A), who has deleted the said addition made by the Assessing Officer by following the decisions of the Hon’ble Rajasthan High ITA 180/JP/2015 & C.O. 20/JP/2015_ 11 ITO Vs Alok Fintrade P Ltd. Court in the case of Barkha Synthetics Ltd. Vs ACIT 197 CTR 432 (Raj) and CIT Vs AKJ Granites P Ltd. 301 ITR 298(Raj) and the relevant findings are contained at para 3.2.2.4, which is reproduced as under: “3.2.2.4 In the present case share applications are received from eight (8) different concerns accompanied with share application money, no presumption can be drawn that same belong to assessee; these appli…

ITO Ward 17 (4) vs. Vital Communication Ltd

In the result, the Appeal filed by the Revenue stand dismissed

ITA 2448/DEL/2007[2003-2004]Status: DisposedITAT Delhi15 Jun 2016AY 2003-2004

Bench: Shri H.S. Sidhu & Shri O.P. Kantassessment Year: 2003-04

For Appellant: Dr. Rakesh Gupta, & Somil Aggarwal, AdvsFor Respondent: Ms. Paramita M. Biswas, CIT(DR)

Section 115JSection 142(2)Section 143(1)Section 143(2)Section 143(3)Section 68

…tence of the person in whose name share application is received - Additions could not be sustained where the existence of the investors is not doubted and the investment is not shown to have been made by somebody else - BARKHA SYNTHETICS LTD. VS. ASSTT. CIT 197 CTR 432 (RAJ) - Share application money - Assessee having proved genuineness of subscribers of share capital, addition under section 68 could not be made on the ground that it did not establish genuineness of source of subscribers - SUMAK POWERCAP LIMITED VS. ASSTT.CIT 90 TTJ 420 (LUCKNOW). - Share application money - Registered shareholders having…