(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 371,886 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 68Section 143(3)Section 147Section 10(38)Section 148Section 69CSection 131Section 133(6)

Issues it is cited on

price riggingbogus share capitalbogus long term capital gainonus of proofpenny stockpaper companypreponderance of probabilitycreditworthiness of the creditorsection 10(38)bogus ltcgshell companysource of source

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

ACIT 4(3)(1), Mumbai vs. Narayan Dalpatram Thakkar, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 3619/MUM/2017[2008-09]Status: DisposedITAT Mumbai29 Oct 2025AY 2008-09

Bench: Shri Amit Shukla & Shri Girish Agrawalassessment Year: 2008-09 Assistant Commissioner Of Vs Narayan Dalpatram Income-Tax - 4(3)(1), Thakkar Mumbai Abhay Bldg, 5Th Floor, Ns 9Th Rdm Jvpd Scheme, Juhu Vile Parle (W), Mumbai - 400032 [Pan: Aaipt0713F] Appellant Respondent Present For: Assessee : Shri Parag Shah, Ca Revenue : Shri Leyaqat Ali Aafaqui, Sr. Dr Date Of Hearing : 05.08.2025 Date Of Pronouncement : 29.10.2025 O R D E R Per Girish Agrawal: This Appeal Filed By The Revenue Is Against The Order Of Cit(A) – 9, Mumbai, Vide Order No. Cit(A)-9/Cir.4/529/2015-16, Dated 17.03.2016 Passed Against The Assessment Order By Deputy Commissioner Of Income-Tax-4(3)(1), U/S.143(3) R.W.S. 147 Of The Income-Tax Act, 1961 (Hereinafter Referred To As The “Act”), Dated 29.01.2016 For Ay 2008-09. 2. Grounds Taken By The Revenue Are Reproduced As Under: “1. On The Facts & In The Circumstances Of The Case & In Law, The Ld. Cit(A) Has Erred In Directing The Ao To Delete The Addition Made Towards Unexplained Unsecured Loan Of Rs.65,00,000/- U/S.68 Of The I.T. Act.

For Appellant: Shri Parag Shah, CAFor Respondent: Shri Leyaqat Ali Aafaqui, Sr. DR
Section 143(3)Section 148Section 68Section 69C

…lpatram Thakkar AY 2008-09 of his search to taint the transactions of unsecured loans as accommodation entries to make the addition. 4.1. Reliance placed by the ld. Sr. DR. on the judgement of Hon’ble Supreme Court in the case of NRA Iron and Steel Pvt. Ltd. 412 ITR 161 (SC) is found to be distinguishable on the facts in as much as in the said decision, ld. AO had made extensive enquiries and some of the investors were found to be non-existent. On going through the facts involved in that judgement, it is noted that in the decided case, the AO had made extensive enquiries and from that he had found that some of t…

Anshuman Auto Impex Private Limited, New Delhi vs. Income Tax Officer, Ward 2(1), New Delhi

In the result, the appeal is dismissed

ITA 4152/DEL/2025[2016-17]Status: DisposedITAT Delhi28 Oct 2025AY 2016-17

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandraassessment Year: 2016-17 Vs. Income Tax Officer, Anshuman Auto Impex Pvt. Ltd., Ward-2(1), 2126/59, Laxmi Bhawan, New Delhi Naiwala, Karol Bagh, New Delhi Pan: Aaaca0872H (Appellant) (Respondent) Assessee By None Department By Sh. Manish Gupta, Sr. Dr

Section 147Section 148

…Hon'ble Supreme Court in case of PCIT Vs NRA Iron and Steel (P) Itd (2019) 103 Taxmann 48 (SC) has held that where there was failure of assessee to establish creditworthiness of the creditors, addition is justified Further, in case of CIT Vs Durga Prasad More 83 ITR 540 SC the Hon'ble Apex Court held that primary onus is on the assessee to prove the Identity. creditworthiness of the creditor and genuineness of the transaction In case of Roshan Di Hatti vs. Commissioner of Income-tax [1977] 107 ITR 938 (SC)[08-03-1977], Hon'ble Supreme Court held that if assessee fails to discharge the onus by producing cogent evi…

Yogeshkumar Pravinkumar Shah, Mumbai vs. Asstt. Commissioner of Income Tax 19(3), Mumbai

ITA 4544/MUM/2025[2014-2015]Status: DisposedITAT Mumbai22 Oct 2025AY 2014-2015

Bench: Justice (Retd.) C V Bhadang & Ms Padmavathy S, Am

For Appellant: Shri K. Gopal & Om KandalkarFor Respondent: 16.09.2025
Section 10(38)Section 148Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE JUSTICE (RETD.) C V BHADANG, PRESIDENT & MS PADMAVATHY S, AM I.T.A. No. 4544/Mum/2025 (Assessment Year: 2014-15) Yogeshkumar Pravinkumar Shah, Asstt. CIT-19(3), 25, harhar Wala Building, S.V.P. Piramal Chamber, Lalbaug, Road, Opp. Moti Talkies, Vs. Mumbai-400012. Mumbai-400004. PAN: AMZPS6493A Appellant) : Respondent) Assessee / Appellant by : Shri K. Gopal & Om Kandalkar, AR : Shri Swapnil Choudhary, CIT-DR Revenue / Respondent by : 16.09.2025 Date of Hearing Date of Pronouncement : 22.10.2025 O R D E R Per Padmavathy S, AM: This appeal by the assess…

M/S. Enfield Vyapaar Pvt. Ltd., Kolkata vs. I.T.O., Ward - 1(1), Kolkata

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

ITA 142/KOL/2023[2008-2009]Status: DisposedITAT Kolkata21 Oct 2025AY 2008-2009

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishra

Section 143(3)Section 144Section 147Section 148Section 250Section 263Section 282Section 68

…ssment order as the assessee did not respond to the notices issued by the Ld. AO. As regards the merits of the case, the Ld. CIT(A) went through the order of the Hon'ble Supreme Court in the case of PCIT (Central-1) vs NRA Iron & Steel Pvt Limited reported in 412 ITR 161 (SC) [05-03- 2019], specifically para 14 and also paras 8.2, 8.3, 8.4, 9, 10 and 11 thereof and held that the assessee had not discharged the primary onus of proving the genuineness of the transactions, the identity of the creditors and creditworthiness of the investors (having the financial I.T.A. No.: 142/KOL/2023 Assessment Year: 2008-09 M/s.…

Assistant Commissioner of Income Tax, Central Circle-1(2), Kolkata vs. Somani Services Private Limited, Kolkata

ITA 2220/KOL/2024[2012-13]Status: DisposedITAT Kolkata16 Oct 2025AY 2012-13

Bench: the Hon'ble ITAT, Kolkata.

Section 143(3)Section 147Section 14ASection 250

…aside and the order passed by the CIT(A) dated 28.11.2019 is restored and the substantial questions of law are answered in favour of the revenue.” 3.2. Considerable strength is also drawn from the case of PCIT vs. NRA Iron & Steel (P.) Ltd. reported in [2019] 412 ITR 161 (SC) in which share application money was approved for action u/s 68 of the Act even where the share applicants had filed confirmations and attempted to show that the transactions had taken place through normal banking channels, etc. In this case, the Hon'ble Apex Court has dealt with the issue from a legal perspective and some of the passages de…

Assistant Commissioner of Income Tax, Central Circle-1(2), Kolkata vs. Somani Services Private Limited, Kolkata

ITA 2219/KOL/2024[2012-13]Status: DisposedITAT Kolkata16 Oct 2025AY 2012-13

Bench: the Hon'ble ITAT, Kolkata.

Section 143(3)Section 147Section 14ASection 250

…aside and the order passed by the CIT(A) dated 28.11.2019 is restored and the substantial questions of law are answered in favour of the revenue.” 3.2. Considerable strength is also drawn from the case of PCIT vs. NRA Iron & Steel (P.) Ltd. reported in [2019] 412 ITR 161 (SC) in which share application money was approved for action u/s 68 of the Act even where the share applicants had filed confirmations and attempted to show that the transactions had taken place through normal banking channels, etc. In this case, the Hon'ble Apex Court has dealt with the issue from a legal perspective and some of the passages de…

M/S. Stupendors Traders Pvt. Ltd., Kolkata vs. DCIT, Cir-5(1)., Kolkata

Appeal is partly allowed for statistical purposes, having been remanded back to the file of Ld

ITA 326/KOL/2023[2012-13]Status: DisposedITAT Kolkata13 Oct 2025AY 2012-13

Bench: The Ld. Cit(A) Also The Assessee Could Not Succeed & The 2 M/S Stupendors Traders Pvt. Ltd. Following Findings Of Ld. Cit(A) Would Summarize His Stand:

Section 131Section 250Section 68

…aside and the order passed by the CIT(A) dated 28.11.2019 is restored and the substantial questions of law are answered in favour of the revenue." 3.1 Considerable strength is also drawn from the case of PCIT us. NRA Iron & Steel (P.) Ltd. reported in [2019] 412 ITR 161 (SC) in which share application money was approved for action u/s 68 of the Act even where the share applicants had filed confirmations and attempted to show that the transactions had taken place through normal banking channels, etc. In this case, the Hon'ble Apex Court has dealt with the issue from a legal perspective and some of the passages de…

Photon Ultrawave Private Limited, Delhi vs. DCIT, Circle-19(2), Delhi

Appeal is allowed in above terms

ITA 2638/DEL/2025[2017-18]Status: DisposedITAT Delhi13 Oct 2025AY 2017-18
Section 142(1)Section 143(3)Section 14ASection 68

…as failed to prove genuineness and creditworthiness thereof in both lower proceedings, we ought to uphold the same going by 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). We find no reason to accept the Revenue’s foregoing vehement contentions. This is for the precise reason that the assessee has invited our attention to its detailed paper-book running into 209 pages contained all of its supportive evidence to discharge the onus of proving genuineness as well as creditworthiness of the impugned share capital…

Golden Goenka Commerce Pvt. Ltd., Kolkata vs. ACIT Circle-2(1), Jamshedpur

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

ITA 11/RAN/2024[2011-12]Status: DisposedITAT Ranchi10 Oct 2025AY 2011-12

Bench: Shri Sonjoy Sarma & Shri Ratnesh Nandan Sahayi.T.A. No.11/Ran/2024 Assessment Year: 2011-12 Golden Goenka Commerce Pvt. Ltd. (Earlier Known As Rajgaj Traders Pvt. Ltd.)............................……….……Appellant 25A, S.P Mukherjee Road, 4Th Floor, Bhawanipore, Kol-25, [Pan: Aabcr7503F] Vs. Acit, Circle-2(1), Jamshedpur..…..….…..….........……........……...…..…..Respondent Appearances By: Shri Devesh Poddar, Ar, Appeared On Behalf Of The Appellant. Shri Kumar Pranab, Cit- Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : September 4, 2025 Date Of Pronouncing The Order : October 10, 2025 Order Per Sonjoy Sarma: This Appeal By The Assessee Is Directed Against The Order Of The Learned Commissioner Of Income Tax (Appeals) [“Cit(A)”], Dated 21.12.2018, Arising Out Of Assessment Framed Under Section 147 Read With Section 143(3) Of The Income-Tax Act, 1961 (The “Act”) For The Assessment Year 2011–12. 2. The Assessee Has Raised Multiple Grounds, The Sum & Substance Of Which Is That The Learned Cit(A) Erred In Upholding The Addition Of ₹4,73,00,000 Made By The Assessing Officer (“Ao”) Under Section 68 Of The Act Towards Share Capital & Share Premium, Ignoring The Documentary Evidences Placed On Record & Without Conducting Any Independent Enquiry. 3. Brief Facts Of The Case Are That The Assessee Company Filed Its Return Of Income For The Assessment Year 2011–12 Declaring Total Income Of ₹16,67,088. Subsequently, The Case Of The Assessee Was Reopened

Section 131Section 143(3)Section 147Section 148Section 68

…IT vs. Lovely Exports Pvt. Ltd. (216 CTR 195) (SC) wherein it was held that if share application money is received from identified persons whose details are furnished, then the addition cannot be made in the hands of the company. b. PCIT vs. NRA Iron & Steel (412 ITR 161) (SC) – distinguished on facts as in the present case complete evidences were filed. c. CIT vs. Orissa Corporation Pvt. Ltd. (159 ITR 78) (SC) – once assessee furnishes basic evidences, onus shifts to department. I.T.A. No.11/Ran/2024 Golden Goenka Commerce Pvt. Ltd. 5.2 The ld. AR further submitted that in the case of the assessee for the asses…

Assistant Commissioner of Income Tax, Central Circle Bareilly, Bareilly vs. M/S H. S. Jewels Badaun Pvt. Ltd, New Delhi

In the result, the appeal filed by the Revenue is dismissed as not maintainable

ITA 380/LKW/2025[2014-15]Status: HeardITAT Lucknow08 Oct 2025AY 2014-15

Bench: Shri Kul Bharat & Shri Nikhil Choudharyassessment Year: 2014-15 Acit, Central Circle, Bareilly V. M/S. H. S. Jewels Kamla Nehru Marg, Civil Lines, Badaun Pvt Ltd Bareilly, Bareily-243001. 105/33 Vardhman Golden Plaza Community Centre Road No.44 Pitampura Delhi, Delhi-110085. Pan:Aacch9775N (Appellant) (Respondent) Appellant By: Ms. Shweta Mittal, Ca Respondent By: Shri R. K. Agarwal, Cit(Dr) Date Of Hearing: 08 10 2025 Date Of Pronouncement: 08 10 2025 O R D E R

For Appellant: Ms. Shweta Mittal, CAFor Respondent: Shri R. K. Agarwal, CIT(DR)
Section 132Section 132(4)Section 68

…ive reply in respect of unsecured loans. 5. Whether on facts and circumstances of the case and in law, CIT(A) erred in ignoring the fact the principles which the Hon'ble Supreme Court had laid down in the case of Pr. CIT v. NRA Iron and Steel (P.) Ltd. [2019] 15 SCC 529 when the facts involved in the present case fall within four corners of the same. 6. Any other ground that may be adduced at the time of hearing.” 2. At the time of hearing before us, it was observed, on perusal of Form-36 in which the appeal has been filed, that the total tax effect is stated to be Rs.49,87,015/- which is below the prescribed lim…

ACIT, Circle-26(2), New Delhi vs. Vng Impex P.Ltd, New Delhi

In the result, the appeal filed by the Revenue is dismissed

ITA 5917/DEL/2017[2012-13]Status: DisposedITAT Delhi06 Oct 2025AY 2012-13

Bench: SHRI MAHAVIR SINGH (Vice President), SHRI S. RIFAUR RAHMAN (Accountant Member)

For Appellant: Shri S. Krishnan, AdvocateFor Respondent: Ms. Monika Singh, CIT DR
Section 133(6)Section 143(2)Section 44ASection 68

…complete details. The genuineness of the investments were also not proved and further submitted that previous year decision/directions have no impact on the present assessment year. In this regard, he relied on the decision of NRR Iron & Steel P. Ltd. (2019) 412 ITR 161 (SC) and Durga Prasad More (1971) 82 ITR 540. He submitted that ld. CIT (A) has not applied the higher standard and independent enquiries before giving relief to the assessee. 19 15. On the other hand, ld. AR of the assessee basically relied on the findings of the ld. CIT (A) and further submitted that all informations relating to the cheques wh…

Umbrella Hospitality Private Limited, Mumbai vs. Assistant Commissioner of Income Tax Central Circle 6(2), Mumbai

In the result, the ground no

ITA 1640/MUM/2025[2016-17]Status: DisposedITAT Mumbai30 Sept 2025AY 2016-17

Bench: Shri Vikram Singh Yadav, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: Shri Ajay R. Singh, Adv. & ShriFor Respondent: Shri Vivek Perampurna, (CIT-DR)
Section 132(1)Section 143(1)Section 143(2)Section 143(3)Section 148Section 250Section 68Section 69C

…the initial onus casted upon it by proving the identity and creditworthiness of the parties and genuineness of the transaction. For this, we would place our reliance on the decision of the Hon'ble Apex Court in the case of NRA Iron and Steel Pvt. Ltd. [2019] 412 ITR 161 SC, wherein it was held that the assessee will have to establish the identity and capacity of creditors and the genuineness of transaction to the satisfaction of the ld. AO, whereas in the present case, the identity itself was disputed by the ld. AO for the reason that M/s. Arihant Vincom Pvt. Ltd., M/s. Preeti Commodities Pvt. Ltd., M/s. Preeti…

Umbrella Hospitality Private Limited, Mumbai vs. Assistant Commissioner of Income Tax Central Circle 6(2), Mumbai

In the result, the ground no

ITA 1450/MUM/2025[2019-20]Status: DisposedITAT Mumbai30 Sept 2025AY 2019-20

Bench: Shri Vikram Singh Yadav, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: Shri Ajay R. Singh, Adv. & ShriFor Respondent: Shri Vivek Perampurna, (CIT-DR)
Section 132(1)Section 143(1)Section 143(2)Section 143(3)Section 148Section 250Section 68Section 69C

…the initial onus casted upon it by proving the identity and creditworthiness of the parties and genuineness of the transaction. For this, we would place our reliance on the decision of the Hon'ble Apex Court in the case of NRA Iron and Steel Pvt. Ltd. [2019] 412 ITR 161 SC, wherein it was held that the assessee will have to establish the identity and capacity of creditors and the genuineness of transaction to the satisfaction of the ld. AO, whereas in the present case, the identity itself was disputed by the ld. AO for the reason that M/s. Arihant Vincom Pvt. Ltd., M/s. Preeti Commodities Pvt. Ltd., M/s. Preeti…

Umbrella Hospitality Private Limited, Mumbai vs. Assistant Commissioner of Income Tax Central Circle 6(2), Mumbai

In the result, the ground no

ITA 1449/MUM/2025[2018-19]Status: DisposedITAT Mumbai30 Sept 2025AY 2018-19

Bench: Shri Vikram Singh Yadav, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: Shri Ajay R. Singh, Adv. & ShriFor Respondent: Shri Vivek Perampurna, (CIT-DR)
Section 132(1)Section 143(1)Section 143(2)Section 143(3)Section 148Section 250Section 68Section 69C

…the initial onus casted upon it by proving the identity and creditworthiness of the parties and genuineness of the transaction. For this, we would place our reliance on the decision of the Hon'ble Apex Court in the case of NRA Iron and Steel Pvt. Ltd. [2019] 412 ITR 161 SC, wherein it was held that the assessee will have to establish the identity and capacity of creditors and the genuineness of transaction to the satisfaction of the ld. AO, whereas in the present case, the identity itself was disputed by the ld. AO for the reason that M/s. Arihant Vincom Pvt. Ltd., M/s. Preeti Commodities Pvt. Ltd., M/s. Preeti…

Umbrella Hospitality Private Limited, Mumbai vs. Assistant Commissioner of Income Tax Central Circle 6(2), Mumbai

In the result, the ground no

ITA 1448/MUM/2025[2017-18]Status: DisposedITAT Mumbai30 Sept 2025AY 2017-18

Bench: Shri Vikram Singh Yadav, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: Shri Ajay R. Singh, Adv. & ShriFor Respondent: Shri Vivek Perampurna, (CIT-DR)
Section 132(1)Section 143(1)Section 143(2)Section 143(3)Section 148Section 250Section 68Section 69C

…the initial onus casted upon it by proving the identity and creditworthiness of the parties and genuineness of the transaction. For this, we would place our reliance on the decision of the Hon'ble Apex Court in the case of NRA Iron and Steel Pvt. Ltd. [2019] 412 ITR 161 SC, wherein it was held that the assessee will have to establish the identity and capacity of creditors and the genuineness of transaction to the satisfaction of the ld. AO, whereas in the present case, the identity itself was disputed by the ld. AO for the reason that M/s. Arihant Vincom Pvt. Ltd., M/s. Preeti Commodities Pvt. Ltd., M/s. Preeti…

Umbrella Hospitality Private Limited, Mumbai vs. Assistant Commissioner of Income Tax Central Circle 6(2), Mumbai

In the result, the ground no

ITA 1411/MUM/2025[2015-16]Status: DisposedITAT Mumbai30 Sept 2025AY 2015-16

Bench: Shri Vikram Singh Yadav, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: Shri Ajay R. Singh, Adv. & ShriFor Respondent: Shri Vivek Perampurna, (CIT-DR)
Section 132(1)Section 143(1)Section 143(2)Section 143(3)Section 148Section 250Section 68Section 69C

…the initial onus casted upon it by proving the identity and creditworthiness of the parties and genuineness of the transaction. For this, we would place our reliance on the decision of the Hon'ble Apex Court in the case of NRA Iron and Steel Pvt. Ltd. [2019] 412 ITR 161 SC, wherein it was held that the assessee will have to establish the identity and capacity of creditors and the genuineness of transaction to the satisfaction of the ld. AO, whereas in the present case, the identity itself was disputed by the ld. AO for the reason that M/s. Arihant Vincom Pvt. Ltd., M/s. Preeti Commodities Pvt. Ltd., M/s. Preeti…

Umbrella Hospitality Private Limited, Mumbai vs. Assistant Commissioner of Income Tax Central Circle 6(2), Mumbai

In the result, the ground no

ITA 1410/MUM/2025[2014-15]Status: DisposedITAT Mumbai30 Sept 2025AY 2014-15

Bench: Shri Vikram Singh Yadav, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: Shri Ajay R. Singh, Adv. & ShriFor Respondent: Shri Vivek Perampurna, (CIT-DR)
Section 132(1)Section 143(1)Section 143(2)Section 143(3)Section 148Section 250Section 68Section 69C

…the initial onus casted upon it by proving the identity and creditworthiness of the parties and genuineness of the transaction. For this, we would place our reliance on the decision of the Hon'ble Apex Court in the case of NRA Iron and Steel Pvt. Ltd. [2019] 412 ITR 161 SC, wherein it was held that the assessee will have to establish the identity and capacity of creditors and the genuineness of transaction to the satisfaction of the ld. AO, whereas in the present case, the identity itself was disputed by the ld. AO for the reason that M/s. Arihant Vincom Pvt. Ltd., M/s. Preeti Commodities Pvt. Ltd., M/s. Preeti…

Umbrella Hospitality Private Limited, Mumbai vs. Assistant Commissioner of Income Tax Central Circle 6(2), Mumbai

In the result, the ground no

ITA 1409/MUM/2025[2013-14]Status: DisposedITAT Mumbai30 Sept 2025AY 2013-14

Bench: Shri Vikram Singh Yadav, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: Shri Ajay R. Singh, Adv. & ShriFor Respondent: Shri Vivek Perampurna, (CIT-DR)
Section 132(1)Section 143(1)Section 143(2)Section 143(3)Section 148Section 250Section 68Section 69C

…the initial onus casted upon it by proving the identity and creditworthiness of the parties and genuineness of the transaction. For this, we would place our reliance on the decision of the Hon'ble Apex Court in the case of NRA Iron and Steel Pvt. Ltd. [2019] 412 ITR 161 SC, wherein it was held that the assessee will have to establish the identity and capacity of creditors and the genuineness of transaction to the satisfaction of the ld. AO, whereas in the present case, the identity itself was disputed by the ld. AO for the reason that M/s. Arihant Vincom Pvt. Ltd., M/s. Preeti Commodities Pvt. Ltd., M/s. Preeti…

Suman Lata, Noida vs. ITO, Ward-3(2), Noida

In the result, the case remanded back to CIT(A)

ITA 4919/DEL/2024[2012-13]Status: DisposedITAT Delhi30 Sept 2025AY 2012-13

Bench: Shri Anubhav Sharma & Shri Krinwant Sahayasstt. Yr: 2012-13

Section 68

…1 Suman Lata v. ITO IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G” DELHI BEFORE SHRI ANUBHAV SHARMA, JUDICIAL MEMBER AND SHRI KRINWANT SAHAY, ACCOUNTANT MEMBER Asstt. Yr: 2012-13 Suman Lata, Vs Income Tax Officer, 142, Yamaha Vihar, Barola Sector-49, Ward-3(2), Noida. Noida-201301. PAN: AFEPL 9755 Q APPELLANT RESPONDENT Assessee represented by Shri K.R. Nehani, CA Department represented by Sh. Manish Gupta Sr. DR Date of hearing 25.09.2025 Date of pronouncement 30.09.2025 O R D E R PER: KRINWANT SAHAY, AM: The appeal in this case has been filed by the assessee against the order dated 21.08.2024 passe…

Income Tax Officer Ward-1 Jhunjhunu, Jhunjhunu vs. Bagaria Trade Impex, Churu

In the result, appeal of the Revenue is allowed and order of the AO is

ITA 705/JPR/2025[2013-14]Status: DisposedITAT Jaipur29 Sept 2025AY 2013-14

Bench: Dr. S. Seethalakshmi & Shri Gagan Goyal

For Appellant: Mr. Sandeep Goel, Adv., Ld. ARFor Respondent: Mrs. Anita Rinesh, JCIT-DR
Section 139Section 143(2)Section 143(3)Section 147Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL JAIPUR BENCH “A”, JAIPUR BEFORE Dr. S. SEETHALAKSHMI, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER ITA Nos.696, 697 & 705/JPR/2025 (A. Y. 2013-14 & 2014-15) Income Tax Officer, Ward-01, Jhunjhunu Vs. Appellant Bagaria Trade Impex, Near, State Bank of India, Churu 331 001 Respondent PAN No.: AALFB 6581E Appellant by : Mr. Sandeep Goel, Adv., Ld. AR Respondent by : Mrs. Anita Rinesh, JCIT-DR Date of hearing : 11/09/2025 Date of pronouncement : 29/09/2025 ORDER PER GAGAN GOYAL, A.M: These three appeals by revenue are directed against the order of NFAC, Delhi dated 27.0…