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.

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 48)

D.C.I.T., CC-2(3), Kolkata vs. Rabindra Enterprises Pvt. Ltd., Kolkata

ITA 1508/KOL/2019[2012-13]Status: DisposedITAT Kolkata21 Dec 2023AY 2012-13

Bench: Shri Rajpal Yadav, Hon’Ble & Dr. Manish Borad, Hon’Blei.T.A. No. 1508/Kol/2019 Assessment Year: 2012-13 Deputy Commissioner Of Income Tax, Rabindra Enterprises Pvt. Ltd. C.C. -2(3), Kolkata Vs 202, Anamika Apartment 12, Lee Road 2Nd Floor Kolkata - 700020 [Pan: Aaccr2601M] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Siddharth Agarwal, Advocate Revenue By : Shri Rakesh Kumar Das, Cit, D/R सुनवाई क" तारीख/Date Of Hearing : 13/12/2023 घोषणा क" तारीख /Date Of Pronouncement: 21/12/2023 आदेश/O R D E R Per Dr. Manish Borad: The Above Captioned Appeal Is Directed At The Instance Of The Revenue Against The Order Of The Commissioner Of Income Tax (Appeals), Kolkata – 17, (Hereinafter The “Ld. Cit(A)”) Dt. 29/03/2019, Passed U/S 250 Of The Income Tax Act, 1961 (“The Act”) For The Assessment Year 2012- 13. 2. The Revenue Has Raised The Following Grounds Of Appeal:- “That On The Facts & Circumstances Of The Case & In Law; The Ld. Cit(A)-17, Has Erred By Deleting The Additions To The Tune Of Rs. 27,22,00,000/- Made By The Ao Under Section 68 In Respect Of Undisclosed Cash Credit Found In The Books Of The Assessee In The Garb Of Share Application Money, Received During The F.Y.201 1-12, From Bhillai Holding Pvt. Ltd., Without Judging The Case On Merits & Appreciating The Fact That The Source Of Funds Received By The Investor Company, Namely, Bhillai Holding Pvt. Ltd. Were From Paper / Shell

For Appellant: Shri Siddharth Agarwal, AdvocateFor Respondent: Shri Rakesh Kumar Das, CIT, D/R

Section 131Section 143(2)Section 250Section 68

…| आयकर अपीलीय अिधकरण "यायपीठ, कोलकाता | IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, KOLKATA BEFORE SHRI RAJPAL YADAV, HON’BLE VICE PRESIDENT & DR. MANISH BORAD, HON’BLE ACCOUNTANT MEMBER I.T.A. No. 1508/Kol/2019 Assessment Year: 2012-13 Deputy Commissioner of Income Tax, Rabindra Enterprises Pvt. Ltd. C.C. -2(3), Kolkata Vs 202, Anamika Apartment 12, Lee Road 2nd Floor Kolkata - 700020 [PAN: AACCR2601M] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri Siddharth Agarwal, Advocate Revenue by : Shri Rakesh Kumar Das, CIT, D/R सुनवाई क" तारीख/Date of Hearing : 13/12/2023 घोषणा क" तारीख /Date of Prono…

Dy. CIT Central Circle-1(4), Kolkata vs. Femina Stock Management Company Ltd, Kolkata

ITA 850/KOL/2023[2011-12]Status: DisposedITAT Kolkata14 Dec 2023AY 2011-12

Bench: Dr. Manish Borad, Hon’Ble & Shri Sonjoy Sarma, Hon’Blei.T.A. No. 850/Kol/2023 Assessment Year: 2011-12 Dy. Cit Central Circle – 1(4), Kolkata Femina Stock Management Company Vs Ltd. 5Th Floor, Room No. 2 P23/24, Radha Bazar Street Tea Board Kolkata - 700001 [Pan: Aaacf3689H] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Manish Tiwari, Fca Revenue By : Shri Abhijit Kundu, Cit, D/R सुनवाई क" तारीख/Date Of Hearing : 10/10/2023 घोषणा क" तारीख /Date Of Pronouncement: 14/12/2023 आदेश/O R D E R Per Dr. Manish Borad: The Above Captioned Appeal Is Directed At The Instance Of The Revenue Against The Order Of The Commissioner Of Income Tax (Appeals), Kolkata – 21, (Hereinafter The “Ld. Cit(A)”) Dt. 12/05/2023, Passed U/S 250 Of The Income Tax Act, 1961 (“The Act”) For The Assessment Year 2011-12. 2. The Registry Has Pointed Out That There Is A Delay Of 36 Days In Filing The Present Appeal By The Revenue. Petition For Condonation Of Delay Is Placed On Record Explaining The Reasons. On Perusing The Same, We Are Convinced That The Revenue Was Prevented By Sufficient Cause From Filing This Appeal In Time. Accordingly, We Condone The Delay & Proceed To Admit The Appeal For Hearing. 3. The Revenue Has Raised The Following Grounds Of Appeal:-

For Appellant: Shri Manish Tiwari, FCAFor Respondent: Shri Abhijit Kundu, CIT, D/R

Section 133(6)Section 147Section 148Section 250Section 68

…| आयकर अपीलीय अिधकरण "यायपीठ, कोलकाता | IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, KOLKATA BEFORE DR. MANISH BORAD, HON’BLE ACCOUNTANT MEMBER & SHRI SONJOY SARMA, HON’BLE JUDICIAL MEMBER I.T.A. No. 850/Kol/2023 Assessment Year: 2011-12 Dy. CIT Central Circle – 1(4), Kolkata Femina Stock Management Company Vs Ltd. 5TH Floor, Room No. 2 P23/24, Radha Bazar Street Tea Board Kolkata - 700001 [PAN: AAACF3689H] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri Manish Tiwari, FCA Revenue by : Shri Abhijit Kundu, CIT, D/R सुनवाई क" तारीख/Date of Hearing : 10/10/2023 घोषणा क" तारीख /Date of Pronouncement…

ITO, New Delhi vs. M/S Priceless Overseas Ltd., New Delhi

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

ITA 6320/DEL/2016[2012-13]Status: DisposedITAT Delhi14 Dec 2023AY 2012-13

Bench: Shri Pradip Kumar Kedia & Shri Yogesh Kumar Us

For Appellant: Shri Vinod Bindal, CAFor Respondent: Ms. Beenu, Sr.DR

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

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F” DELHI BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER & SHRI YOGESH KUMAR US, JUDICIAL MEMBER I.T.A. No.6320/DEL/2016 Assessment Year 2012-13 ITO Priceless Overseas Limited A-30, 2nd Floor Kailash Colony, Ward-20(2), Vs. New Delhi. New Delhi. TAN/PAN: AAACP7636C (Appellant) (Respondent) Appellant by: Shri Vinod Bindal, CA Ms. Rinky Sharma, ITP Shri Saurabh Sharma, Adv. Respondent by: Ms. Beenu, Sr.DR Date of hearing: 15 09 2023 Date of pronouncement: 14 12 2023 O R D E R PER PRADIP KUMAR KEDIA-A.M. : The captioned appeal has been filed by the Revenue…

Vilson Roofing Products Private Limited, Kolhapur vs. The Assistant Commissioner of Income Tax, Central Circle, Kolhapur

The appeal of the assessee is DISMISSED

ITA 956/PUN/2023[2009-10]Status: DisposedITAT Pune12 Dec 2023AY 2009-10

Bench: Shri Partha Sarathi Chaudhury & Shri G. D. Padmahshaliआयकर अपऩल सं. / Ita No. 956/Pun/2023 निर्धारण वर्ा / Assessment Year : 2009-10 Vilson Roofing Products Pvt. Ltd., 1St Lane, Opp. Prataprao Jagdale Hall, Rajarampuri, Kolhapur, Pin – 416 008 . . . . . . . अपऩलधथी / Appellant Pan: Aaccv0661M

For Appellant: Mr Sharad Vaze [‘Ld. AR’]For Respondent: Mr M G Jasnani [‘Ld. DR’]

Section 143(3)Section 147Section 148Section 250Section 253(1)(a)Section 68

…d transaction with convincing material on record. Therefore, in our considered view, the addition made u/s 68 of the Act and confirmed by Ld. CIT(A) do not call for any change in view of decision of Hon’ble Apex Court in ‘PCIT Vs NRA Iron & steel’ reported in 412 ITR 161(SC). ITAT-Pune Page 13 of 14 Vilson Roofing Products Pvt. Ltd., ITA No.956/PUN/2023 A.Y. 2009-10 8. In view hereof we deem not necessary to multiply authorities on this point. In result we neither find any merits in the ground raised nor any reasons to interfere with the impugned order under challenge. Ergo this ground also stands dismissed.…