How many judgments cite (Central)-1 v. NRA Iron & Steel (P) Ltd.?

696 judgments on BharatTax cite (Central)-1 v. NRA Iron & Steel (P) Ltd. (103 Taxmann.com 48), spanning 2011 to 2026.

Which sections of the Income Tax Act does (Central)-1 v. NRA Iron & Steel (P) Ltd. come up under?

It is most often cited in judgments turning on Section 68, Section 143(3), Section 147, Section 10(38), Section 148, Section 69C.

(Central)-1 v. NRA Iron & Steel (P) Ltd.

103 Taxmann.com 48Supreme Court of India2019#76 most cited

What is (Central)-1 v. NRA Iron & Steel (P) Ltd. authority for?

When assessing cash credits, share capital, or loans, the assessee bears the onus to prove the identity, creditworthiness, and genuineness of transactions. This burden is not discharged merely by documentary evidence if field inquiries reveal accommodation entries or dealings with paper/shell companies.

696

judgments rely on this decision, according to BharatTax’s citation analysis of 371,887 Indian tax judgments — from 2011 to 2026.

Also referred to as

NRA Iron & Steel · (Central)-1 v. NRA Iron & Steel · Section 68 · cash credit · share capital · share application money · unexplained loan · onus of proof · creditworthiness · genuineness of transaction · paper company · shell company · accommodation entries

Sections most often in play

Section 68 Section 143(3)Section 147 Section 10(38)Section 148 Section 69C Section 131 Section 133(6)

Issues it is cited on

price rigging bogus share capital bogus long term capital gain onus of proof penny stock paper company preponderance of probability creditworthiness of the creditor section 10(38)bogus ltcg shell company source of source

Judgments citing (Central)-1 v. NRA Iron & Steel (P) Ltd.

Deputy Commissioner of Income Tax, Mumbai vs. Pankaj Dhanji Goshar, Mumbai

ITA 1224/MUM/2024[2014-15]Status: DisposedITAT Mumbai20 Dec 2024AY 2014-15

For Appellant: Shri Neelkanth Khandelwal For Revenue : Ms.Rajeshwari Menon, Sr.DRFor Respondent: Ms.Rajeshwari Menon, Sr.DR

Section 10(38)Section 131Section 132Section 132(4)Section 143(3)Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “C” BENCH : MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI SUNIL KUMAR SINGH, JUDICIAL MEMBER ITA No. Α.Υ. Appellant Respondent 1224/Mum/2024 2014-15 Deputy Commissioner of Income Tax, 6th Floor, Aayakar Bhavan, M.K.Road, Mumbai. Pankaj Dhanji Goshar, 1101, Mont Blanc, 550, Jam-e-Jamshed Road, Matunga East, Mumbai PAN: AACPG7709G 1223/Mum/2024 2015-16 Mr. Pankaj Goshar, 1601, Mount Pleasant, 586, Lady Jehangir Road, Matunga, Mumbai PAN: AACPG7709G Deputy Commissioner of Income Tax, Central Circle-8(4), Aayakar Bhavan, M.K.Road, Mumbai. 1256/Mum/2024 2015-1…

Deputy Commissioner of Income Tax, Mumbai vs. Pankaj Dhanji Goshar, Mumbai

ITA 1223/MUM/2024[2015-16]Status: DisposedITAT Mumbai20 Dec 2024AY 2015-16

Bench: Shri B.R. Baskaran & Shri Sunil Kumar Singh

For Appellant: Shri Neelkanth KhandelwalFor Respondent: Ms.Rajeshwari Menon, Sr.DR

Section 10(38)Section 131Section 132Section 132(4)Section 143(3)Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “C” BENCH : MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI SUNIL KUMAR SINGH, JUDICIAL MEMBER ITA No. Α.Υ. Appellant Respondent 1224/Mum/2024 | 2014-15 Deputy Commissioner of Income Tax, 6th Floor, Aayakar Bhavan, M.K.Road, Mumbai. Pankaj Dhanji Goshar, 1101, Mont Blanc, 550, Jam-e-Jamshed Road, Matunga East, Mumbai PAN: AACPG7709G 1223/Mum/2024 | 2015-16 Mr. Pankaj Goshar, 1601, Mount Pleasant, 586, Lady Jehangir Road, Matunga, Mumbai PAN: AACPG7709G Deputy Commissioner of Income Tax, Central Circle-8(4), Aayakar Bhavan, M.K.Road, Mumbai. 1256/Mum/2024 |…

Jt.CIT (OSD) Central Circle 16, New Delhi vs. Nidra Hospitality P.Ltd, New Delhi

Appeal is dismissed

ITA 1954/DEL/2023[2017-18]Status: DisposedITAT Delhi18 Dec 2024AY 2017-18

Bench: Shri Satbeer Singh Godara & Shri M. Balaganeshassessment Year: 2017-18 Jt. Cit(Osd), Vs. M/S. Nidra Hospitality P. Ltd., Central Circle-16, 32/7, Plot No. 9, New Delhi Samalka, Nh-8, New Delhi Pan :Aaccn9116H (Appellant) (Respondent) Assessee By Ms. Jyoti Narula, Ca Ms. Himani Chauhan, Ca Department By Sh. Akhilesh Kumar Yadav, Sr. Dr Date Of Hearing 05.12.2024 Date Of Pronouncement 18.12.2024 Order

Section 143(3)Section 68

…eceived in the relevant previous year amounting to Rs.6,47,79,691/- and, therefore, we ought to revive the same in light of Sumati Dayal Vs. CIT (1995) 214 ITR 801 (SC), CIT Vs. Durga Prasad More (1971) 82 ITR 540 (SC) and PCIT Vs. NRA Iron & Steel Co. (2019) 412 ITR 161 (SC). 6. Learned counsel for the assessee has chosen to file its detailed paper-book running into 155 pages comprising of the written 5 | P a g e submission filed in the lower appellate proceedings, details of share application money received submitted to the Assessing Officer during scrutiny, copies of assessment orders for assessment years 201…

The ITO, Ward-1(1)(1), Vadodara vs. Gujarat Coastal Construction Ltd., Vadodara

The appeal of the Revenue is dismissed

ITA 590/AHD/2020[2013-14]Status: DisposedITAT Ahmedabad17 Dec 2024AY 2013-14

Bench: Smt.Annapurna Gupta & Shri Siddhartha Nautiyal

Section 143(3)Section 147Section 148Section 250(6)Section 68

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ ‘C’ अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD BEFORE SMT.ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER ITA No.479, 480 and 590/Ahd/2020 Assessment Year : 2009-10, 2010-11 and 2013-14 The ITO, Ward-1(1)(1) Vs. M/s.Gujarat Coastal Vadodara. Construction Ltd. C/o. Shri Viral H. Ajmera (Director) 7, Matruchhaya Society Nizapura Vadodara 390 002. PAN : AABCG 3891 M : Assessee by Shri…

The ITO, Ward-1(1)(1), Vadodara vs. Gujarat Coastal Construction Ltd., Vadodara

The appeal of the Revenue is dismissed

ITA 480/AHD/2020[2010-11]Status: DisposedITAT Ahmedabad17 Dec 2024AY 2010-11

Bench: Smt.Annapurna Gupta & Shri Siddhartha Nautiyal

Section 143(3)Section 147Section 148Section 250(6)Section 68

The ITO, Ward-1(1)(1), Vadodara vs. M/S. Gujarat Coastal Construction Ltd., Vadodara

The appeal of the Revenue is dismissed

ITA 479/AHD/2020[2009-10]Status: DisposedITAT Ahmedabad17 Dec 2024AY 2009-10

Bench: Smt.Annapurna Gupta & Shri Siddhartha Nautiyal

Section 143(3)Section 147Section 148Section 250(6)Section 68

The Commissioner of Income Tax and Anr vs. M/S Goldstone Cements Ltd

ITA/8/2022HC Gauhati16 Dec 2024

Bench: HONOURABLE MR. JUSTICE LANUSUNGKUM JAMIR,HONOURABLE MR. JUSTICE KAUSHIK GOSWAMI

For Respondent: Dr. A. Saraf, Senior Advocate

Section 132Section 153ASection 260ASection 68

…ss of the transaction but even the source of source of funds was explained. Page No.# 19/29 11.14 In light of the above, we now proceed to examine whether the decision of the Hon'ble Supreme Court in the case of Pr.CIT v. NRA Iron & Steel (P) Ltd (412 ITR 161) relied upon by the Ld. DR is apt in the facts and circumstances of the present case? For this, let us so examine the principles laid down by the Hon'ble Supreme Court in the case of Pr.CIT v. NRA Iron & Steel (P) Ltd (supra) and whether it is applicable to the present facts of the case or not. In the decided case, the assessee-company received…

Mili Marketing Pvt Ltd., New Delhi vs. ITO, Ward-16(4), New Delhi

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 2319/DEL/2023[2016-17]Status: DisposedITAT Delhi12 Dec 2024AY 2016-17

Bench: Shri Pradip Kumar Kedia & Shri Yogesh Kumar Us[Assessment Year : 2016-17] M/S. Mili Marketing Pvt.Ltd., Vs Ito, H-108, Connaught Circus, Ward-16(4), New Delhi-110001. New Delhi. Pan-Aabcm7097H Appellant Respondent Appellant By Shri Ved Jain, Adv & Shri Aman Garg, Ca Respondent By Ms. Smita Singh, Sr.Dr Date Of Hearing 12.09.2024 Date Of Pronouncement 12.12.2024

Section 133(6)Section 143(3)Section 68

…ITA No.2319/Del/2023 Mili Marketing Pvt.Ltd. vs ITO IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “E” BENCH: NEW DELHI BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER & SHRI YOGESH KUMAR US, JUDICIAL MEMBER [Assessment Year : 2016-17] M/s. Mili Marketing Pvt.Ltd., vs ITO, H-108, Connaught Circus, Ward-16(4), New Delhi-110001. New Delhi. PAN-AABCM7097H APPELLANT RESPONDENT Appellant by Shri Ved Jain, Adv & Shri Aman Garg, CA Respondent by Ms. Smita Singh, Sr.DR Date of Hearing 12.09.2024 Date of Pronouncement 12.12.2024 ORDER PER PRADIP KUMAR KEDIA-A.M.: The captioned appeal has been filed at the instance of the a…

Preeti Chirania, Mumbai vs. The Income Tax Officer Ward - 28(2)(4), Navi Mumbai

In the result, the appeal filed by the assessee partly allowed

ITA 4245/MUM/2024[2012-13]Status: DisposedITAT Mumbai10 Dec 2024AY 2012-13

Bench: Shri Sandeep Gosain & Ms. Padmavathy Svs. Ito, Ward – 28(2)(4) Preeti Chirania 309, 3Rd Floor, Tower No. Flat No.3, 1St Floor, 6, Vashi Rly Stn., Mangesh Santa Durga Commercial Complex, Chs, Sector – 17, Nerul Vashi Navi Mumbai – 400 (E), Navi Mumbai – 400 703. 706. Pan/Gir No. Akbpc0636M (Applicant) (Respondent)

Section 148Section 234BSection 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH MUMBAI BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & MS. PADMAVATHY S, ACCOUNTANT MEMBER Vs. ITO, Ward – 28(2)(4) Preeti Chirania 309, 3rd Floor, Tower No. Flat No.3, 1st Floor, 6, Vashi Rly Stn., Mangesh Santa Durga Commercial Complex, Chs, Sector – 17, Nerul Vashi Navi Mumbai – 400 (E), Navi Mumbai – 400 703. 706. PAN/GIR No. AKBPC0636M (Applicant) (Respondent) Assessee by Ms. Ritu Kamal Kishore Revenue by Shri Ramakrishna Bandi, CIT(DR) सुनवाई क" तारीख/Date of Hearing 06.11.2024 घोषणा क" तारीख/Date of Pronouncement 10.12.2024 आदेश / ORDER PER SANDEEP GOSAIN, JM:…

Manjula H. Vira, Mumbai vs. ACIT 27(2), Mumbai, Navi Mumbai

In the result, the appeal filed by the assessee is allowed

ITA 2923/MUM/2023[2015-2016]Status: HeardITAT Mumbai09 Dec 2024AY 2015-2016

Bench: Justice (Retd.) Shri C.V. Bhadang & Shri B.R. Baskaranassessment Year : 2015-16 Manjula H. Vira, Acit-27(2), 1201, Kailash Palace, Tower No. 6, 4Th Floor, Upashray Lane, Vs. Vashi Railway Station Complex, Ghatkopar (East), Vashi, Mumbai. Navi Mumbai. Pan : Anips5867Q (Appellant) (Respondent) For Assessee : Shri Neelkanth Khandelwal, For Revenue : Shri R.R. Makwana, Sr.Dr Date Of Hearing : 04-12-2024 Date Of Pronouncement : 09-12-2024 O R D E R Per B.R. Baskaran, A.M : The Assesseee Has Filed This Appeal Challenging The Order Dated 04-08-2023 Passed By The Ld.Cit(A)-Nfac, Delhi & It Relates To The Assessment Year (Ay.) 2015-16. The Assessee Is Aggrieved By The Decision Of The Ld.Cit(A) In Confirming The Addition Of Rs.3.28 Crores Relating To Sale Prices Of Shares Added By The Ao U/S 68 Of The Income Tax Act, 1961 („The Act‟) & Also The Addition Of Rs.9,83,123/- Relating To Estimated Commission Expenses Made U/S 69C Of The Act.

For Appellant: Shri Neelkanth KhandelwalFor Respondent: Shri R.R. Makwana, Sr.DR

Section 10(38)Section 131Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE JUSTICE (RETD.) SHRI C.V. BHADANG, PRESIDENT AND SHRI B.R. BASKARAN, ACCOUNTANT MEMBER Assessment Year : 2015-16 Manjula H. Vira, ACIT-27(2), 1201, Kailash Palace, Tower No. 6, 4th Floor, Upashray Lane, vs. Vashi Railway Station Complex, Ghatkopar (East), Vashi, Mumbai. Navi Mumbai. PAN : ANIPS5867Q (Appellant) (Respondent) For Assessee : Shri Neelkanth Khandelwal, For Revenue : Shri R.R. Makwana, Sr.DR Date of Hearing : 04-12-2024 Date of Pronouncement : 09-12-2024 O R D E R PER B.R. BASKARAN, A.M : The assesseee has filed this appeal challeng…

ITO, Ward-43(1), Delhi, New Delhi vs. Mobi Tradelink, Najafgarh, Delhi

Appeal is dismissed

ITA 3520/DEL/2024[2017-18]Status: DisposedITAT Delhi06 Dec 2024AY 2017-18

Bench: Shri Satbeer Singh Godara & Shri M. Balaganeshassessment Year: 2017-18 Income Tax Officer, Vs. Mobi Tradelink, Ward-43(1), B-7/108, West Side, Delhi Najafgarh Park, Najafgarh, Delhi Pan :Aayfm6468L (Appellant) (Respondent) Assessee By None Department By Sh. B.S. Anand, Sr. Dr

Section 115BSection 143(3)Section 68

…The Revenue’s stand, on the other hand, is that it was the assesee’s onus only to plead and prove all the relevant facts by satisfying the genuineness/creditworthiness of its explanation tendered during scrutiny as per PCIT v. NRA Iron & Steel Pvt. Ltd (2019) 412 ITR 161 and Sumati Dayal Vs. CIT (1995) 214 ITR 801 (SC). We find no merit in the Revenue’s instant former substantive ground once it has come on record that the assessee had duly explained the source of these cash deposits to regular trading activity in electronics business etc. by filing all the relevant details, 6 | P a g e which have gone unrebutted…

Dy. Commissioner of Income Tax, Central Circle, Meerut vs. Smt. Kamlesh, Delhi

Appeal is dismissed

ITA 2152/DEL/2024[2014-15]Status: DisposedITAT Delhi06 Dec 2024AY 2014-15

Bench: Shri Satbeer Singh Godara & Shri M. Balaganeshassessment Year: 2014-15 Dcit, Vs. Smt. Kamlesh, Central Circle, 1402/1403, Vidhyanchal Meerut Tower, Kaushambi, Ghaziabad Pan :Akypk3905E (Appellant) (Respondent) Assessee By Sh. Rohit Agarwal, Ca Department By Ms. Jaya Choudhary, Cit(Dr)

Section 153ASection 56(2)(vi)Section 68

…fact has gone unrebutted from the departmental side before us. 7. Learned Departmental Representative at this stage quotes Sumati Dayal Vs. CIT (1995) 214 ITR 801 (SC), CIT Vs. Durga Prasad More (1971) 82 ITR 540 (SC) and PCIT Vs. NRA Iron & Steel Co. (2019) 412 ITR 161 (SC) that it was the assessee’s bounden 13 | P a g e duty only to plead and prove all the relevant facts explaining identity, genuineness and creditworthiness, which she failed to discharge. 8. We find no merit in the Revenue’s instant former substantive ground once the assessee had discharged its onus of proving genuineness/creditworthiness of…

ITO, New Delhi vs. M/S Amb Homes Pvt. Ltd., New Delhi

ITA 2749/DEL/2017[2012-13]Status: DisposedITAT Delhi06 Dec 2024AY 2012-13

Bench: Shri S.Rifaur Rahman & Shri Sudhir Pareekito, Ward 1 (1), Vs. M/S. Amb Homes Pvt. Ltd., New Delhi. D-62, Ground Floor, Defence Colony, New Delhi – 110 024. (Pan : Aagca4596C) Co No.152/Del/2017 (In Ita No.2749/Del/2017) (Assessment Year: 2012-13) M/S. Amb Homes Pvt. Ltd., Vs. Ito, Ward 1 (1), D-62, Ground Floor, New Delhi. Defence Colony, New Delhi – 110 024. (Pan : Aagca4596C) (Appellant) (Respondent) Assessee By : Shri Mohit Gupta, Ca Revenue By : Shri Kanv Bali, Sr. Dr Date Of Hearing : 24.09.2024 Date Of Order : 06.12.2024 O R D E R Per S. Rifaur Rahman,Am: 1. This Appeal Is Filed By The Revenue Against The Order Of Ld. Commissioner Of Income-Tax (Appeals)-I, New Delhi [Hereinafter

For Appellant: Shri Mohit Gupta, CAFor Respondent: Shri Kanv Bali, Sr. DR

Section 142(1)Section 143(2)Section 144Section 144(1)Section 14ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’: NEW DELHI BEFORE SHRI S.RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI SUDHIR PAREEK, JUDICIAL MEMBER ITO, Ward 1 (1), vs. M/s. AMB Homes Pvt. Ltd., New Delhi. D-62, Ground Floor, Defence Colony, New Delhi – 110 024. (PAN : AAGCA4596C) CO No.152/Del/2017 (in ITA No.2749/DEL/2017) (Assessment Year: 2012-13) M/s. AMB Homes Pvt. Ltd., vs. ITO, Ward 1 (1), D-62, Ground Floor, New Delhi. Defence Colony, New Delhi – 110 024. (PAN : AAGCA4596C) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Mohit Gupta, CA REVENUE BY : Shri Kanv Bali, Sr. DR Date of Hearing : 24.09.2024 Date…

Dipika Jitesh Palrecha, Mumbai vs. Income Tax Officer-19(1)(4), Mumbai

In the result, the appeal filed by the assessee is allowed

ITA 4895/MUM/2024[2014-15]Status: DisposedITAT Mumbai26 Nov 2024AY 2014-15

Bench: Shri B.R. Baskaran & Shri Raj Kumar Chauhanassessment Year : 2014-15 Dipika Jitesh Palrecha, Income Tax Officer–19(1)(4), 41, 1St Floor, Piramal Chamber, Vijay Chambers, 1140, Vs. Lalbaugh, Tribhuvan Road, Mumbai. Opp: Dreamland Cinema, Mumbai Pan : Ahnpp6514G (Appellant) (Respondent) Assessee By : Shri Shashank Mehta Revenue By : Shri Umesh Chandra Sinha

For Appellant: Shri Shashank MehtaFor Respondent: Shri Umesh Chandra Sinha

Section 10(38)Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “SMC” BENCH : MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI RAJ KUMAR CHAUHAN, JUDICIAL MEMBER Assessment Year : 2014-15 Dipika Jitesh Palrecha, Income Tax Officer–19(1)(4), 41, 1st Floor, Piramal Chamber, Vijay Chambers, 1140, vs. Lalbaugh, Tribhuvan Road, Mumbai. Opp: Dreamland Cinema, Mumbai PAN : AHNPP6514G (Appellant) (Respondent) Assessee by : Shri Shashank Mehta Revenue by : Shri Umesh Chandra Sinha Date of Hearing : 13/11/2024 Date of Pronouncement : 26/11/2024 PER B.R. BASKARAN, A.M : The assessee has filed this appeal challenging the order d…

Aakash Dilip Doshi, Mumbai vs. ITO-19(1)(1), Mumbai

In the result, the appeal of the assessee is allowed

ITA 4703/MUM/2023[2014-15]Status: DisposedITAT Mumbai26 Nov 2024AY 2014-15

Bench: Shri B.R. Baskaran & Shri Raj Kumar Chauhanassessment Year : 2014-15 Aakash Dilip Doshi, Income Tax Officer–19(1)(1), 408/409, 4Th Floor, 2Nd Floor, Jivan Vihar, Vs. Matru Mandir, Manav Mandir Road, Tardeo, Malbar Hill, Mumbai Walkeshwar, Mumbai Pan : Ailpd8283D (Appellant) (Respondent) Assessee By : Shri Dharmesh Shah Revenue By : Shri Sunil Shinde, Sr.Dr Date Of Hearing : 12/11/2024 Date Of Pronouncement : 26/11/2024

For Appellant: Shri Dharmesh ShahFor Respondent: Shri Sunil Shinde, Sr.DR

Section 10(38)Section 131Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “A” BENCH : MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI RAJ KUMAR CHAUHAN, JUDICIAL MEMBER Assessment Year : 2014-15 Aakash Dilip Doshi, Income Tax Officer–19(1)(1), 408/409, 4th Floor, 2nd Floor, Jivan Vihar, vs. Matru Mandir, Manav Mandir Road, Tardeo, Malbar Hill, Mumbai Walkeshwar, Mumbai PAN : AILPD8283D (Appellant) (Respondent) Assessee by : Shri Dharmesh Shah Revenue by : Shri Sunil Shinde, Sr.DR Date of Hearing : 12/11/2024 Date of Pronouncement : 26/11/2024 PER B.R. BASKARAN, A.M : The assessee has filed this appeal challenging the order dat…

M/S. Yashoda Inn Private Limited., Kolkata vs. DCIT, Circle-7(1), Kolkata.

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

ITA 1262/KOL/2023[2014-15]Status: DisposedITAT Kolkata20 Nov 2024AY 2014-15

Bench: Sri Rajpal Yadav & Sri Rakesh Mishra

Section 133(6)Section 143(3)Section 250Section 68

…a sum of Rs. 54,00,000/- was deleted out of the addition of Rs. 81,03,000/-. 2.5. As regards the other amounts, the ld. CIT(A) relied upon the decision of Hon'ble Supreme Court in the case of PCIT, Central-1 vs. NRA Iron and Steel Pvt. Ltd. reported in (2019) 412 ITR 161 (SC) and confirmed the addition of Rs. 27,03,000/- by giving his finding as under: Page 3 of 7 I.T.A. No.: 1262/KOL/2023 Assessment Year: 2014-15 M/s. Yashoda Inn Private Limited. “3.3(d) The case laws discussed above clearly tell that furnishing only paper documents to justify genuineness of transactions for the purpose of section 68 of the IT…

Assistant Commissioner of Income Tax, Mumabi vs. Mohammed Ali Ebrahim Gheewala, Mumbai

In the result, both the appeals of the Revenue and the cross objection filed by the assessee are dismissed

ITA 1503/MUM/2024[2011-12]Status: DisposedITAT Mumbai11 Nov 2024AY 2011-12

Bench: Shri B.R. Baskaran & Shri Anikesh Banerjee

For Appellant: Shri Vimal PunmiyaFor Respondent: Shri Ashish Kumar, Sr.DR

Section 10(38)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “F” BENCH : MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER ITA Nos. 1487/Mum/2024 : A.Y. : 2011-12 1503/Mum/2024 : A.Y. : 2011-12 C.O. No. 91/Mum/2024 : A.Y. : 2011-12 (Arising out of ITA No. 1503/M/24) Asst. Commissioner of Income Tax, Vs. Mrs. Rehana Mohammed Ali Piramal Chambers, Gheewala, (Legal heir of Lalbaugh, Parel, Mohammed Ali Ebrahim Mumbai. Gheewala), (Appellant) 202, Bombay Market, Mumbai Central, TARDEO, Mumbai. PAN : AEIPG5619P (Respondent/Cross Objector) For Assessee : Shri Vimal Punmiya For Revenu…

Assisstant Commissioner of Income Tax, Lalbaug vs. Mohammed Ali Ebrahim Gheewala, Mumbai

In the result, both the appeals of the Revenue and the cross objection filed by the assessee are dismissed

ITA 1487/MUM/2024[2011-12]Status: DisposedITAT Mumbai11 Nov 2024AY 2011-12

Bench: Shri B.R. Baskaran & Shri Anikesh Banerjee

For Appellant: Shri Vimal PunmiyaFor Respondent: Shri Ashish Kumar, Sr.DR

Section 10(38)Section 143(3)

Ahmed P. Surani, Mumbai vs. ACIT 3(1)(1), Mumbai

ITA 361/MUM/2024[2015-16]Status: DisposedITAT Mumbai30 Oct 2024AY 2015-16

Bench: Shri Pavan Kumar Gadale & Shri Girish Agrawal

Section 10Section 10(38)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL "A" BENCH MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA No. 361/MUM/2024 (A.Y.2015-16) Ahmed P. Surani, B-403, Carnation CHS Ltd, Off Yari Road, Versova, Andheri (W), Mumbai -400061. Vs. ACIT - 3(1)(1), Aayakar Bhavan, M.K.Road, Mumbai-400020. PAN/GIR No. AKYPS0271R (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) Appellant by Shri Vimal Punmiya.AR Respondent by Shri Manoj Kumar Sinha.Sr. DR सुनवाई की तारीख/Date of Hearing 01.08.2024 घोषणा की तारीख/Date of Pronouncement 30.09.2024 ORDER PER PAVAN KUMAR GADALE, JM: The appeal i…

Heritage Hospitals Ltd, New Delhi vs. DCIT, Circle-11(1), New Delhi

ITA 4090/DEL/2018[2014-15]Status: DisposedITAT Delhi30 Oct 2024AY 2014-15

Bench: Ms. Madhumita Roy & Shri Naveen Chandra

For Appellant: Shri Anand Kumar Pandey, AdvFor Respondent: Shri Sandeep Kumar Mishra, Sr. DR

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

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘C’ BENCH, NEW DELHI BEFORE MS. MADHUMITA ROY, JUDICIAL MEMBER AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER ITA No. 4090/DEL/2018 [A.Y. 2014-15] Heritage Hospitals Ltd Vs. The Dy CIT B-27/5, Raja Garden Circle - 11( 1) Ramesh Nagar, New Delhi New Delhi PAN – AAACH 8678 L (Applicant) (Respondent) Assessee By : Shri Anand Kumar Pandey, Adv Department By : Shri Sandeep Kumar Mishra, Sr. DR Date of Hearing : 02.08.2024 Date of Pronouncement : .10.2024 ORDER PER NAVEEN CHANDRA, ACCOUNTANT MEMBER:- This appeal by the assessee is preferred against the order of the CIT(…