(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 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.

Laxmidhan Tradelink Pvt. Ltd., Kolkata vs. ITO, Ward-2(2), Kolkata

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

ITA 1428/KOL/2023[2011-12]Status: DisposedITAT Kolkata23 May 2025AY 2011-12

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishra

Section 11Section 147Section 148Section 250Section 68

…आयकर अपीलीय अधिकरण कोलकाता 'एसएमसी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘SMC’ BENCH, KOLKATA श्री संजय शमाा, न्याधयक सदस्य एवं श्री राकेश धमश्रा, लेखा सदस्य के समक्ष Before SHRI SONJOY SARMA, JUDICIAL MEMBER & SHRI RAKESH MISHRA, ACCOUNTANT MEMBER I.T.A. No.: 1428/KOL/2023 Assessment Year: 2011 -12 Laxmidhan Tradelink Pvt. Ltd. ITO, Ward-2(2), Kolkata Vs. (Appellant) (Respondent) PAN: AABCL7682F Appearances: Assessee represented by : None. Department represented by : Madhumita Das, Addl. CIT, Sr. DR. Date of concluding the hearing : February 25th, 2025 Date of pronouncing the order : May…

Nature Commercial Pvt Ltd, Delhi vs. ITO, Ward-2(1), Kolkata

In the result, appeal of the assessee stands allowed

ITA 853/KOL/2024[2008-09]Status: DisposedITAT Kolkata22 May 2025AY 2008-09

Bench: Shri Rajesh Kumar, Am& Shri Pradip Kumar Choubey, Jm]

Section 131Section 133(6)Section 142(1)Section 143(3)Section 147Section 148Section 250Section 263Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, KOLKATA [Before Shri Rajesh Kumar, AM& Shri Pradip Kumar Choubey, JM] I.T.A. No. 853/Kol/2024 Assessment Year: 2008-09 M/s Nature Commercial Pvt. Ltd. H. No. 175, Ground Floor, Gali No. 4, Near Shamsham Bhumi, East Delhi- 110032. (PAN: AACCN6158K) Appellant Vs. ITO, Ward-2(1), Kolkata. Respondent Date of conclusion of Hearing 14.05.2025 Date of Pronouncement 22.05.2025 For the Appellant Shri Soumitra Choudhury & Shri Pranabesh Sarkar, Advocates For the Respondent Shri P. N. Barnwal, CIT DR ORDER Per Shri Rajesh Kumar, AM The appeal filed by the assessee is against…

Moonlink Marketing Pvt. Ltd., Kolkata vs. ITO, Ward-7(1), Kolkata

In the result, the appeal of the assessee is dismissed

ITA 215/KOL/2024[2012-13]Status: DisposedITAT Kolkata22 May 2025AY 2012-13

Bench: SHRI SONJOY SARMA, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)

Section 131Section 133(6)Section 144Section 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.” 3.2. 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…

Gck Stock Private Limited, Jaipur vs. ITO WD 1(4), Jaipur

In the result, the appeal of the assessee is partly allowed

ITA 1572/JPR/2024[2015-2016]Status: DisposedITAT Jaipur06 May 2025AY 2015-2016
For Appellant: Shri Bhupendra Shaha, C.AFor Respondent: Shri Arvind Kumar, CIT-DR
Section 131Section 133(6)Section 142(1)Section 143(3)Section 148Section 148ASection 234Section 250Section 271

…s Pvt. Ltd.which again is in favour of the assesee, due to non- disposal of additional reply filed by assesee in that case(as per Para 14 of honourable HC judgement) which is not relevant to facts of the present case. 1.4 In NRA Iron & Steel Pvt. Ltd. [(2019) 412 ITR 161 (SC)], the Supreme Court held that the burden of proof lies on the assessee to establish the identity, creditworthiness, and genuineness of transactions. The assessee has failed to do so in the present case. 2. SEBI as the Assessing and Fact-Finding Authority SEBI inthis case, has also passed adjudication order against the assesee thereby levying…

Rajasthan Metals, New Delhi vs. ITO Ward - 28(4), New Delhi

Appeal is dismissed

ITA 6041/DEL/2019[2015-16]Status: DisposedITAT Delhi05 May 2025AY 2015-16

Bench: Sh. Satbeer Singh Godara & Sh. Naveen Chandraita No. 6041/Del/2019 : Asstt. Year : 2015-16 M/S Rajasthan Metals, Vs Income Tax Officer, B-69, Mansarovar Park, Ward-28(4), Delhi-110032 New Delhi-110002 (Appellant) (Respondent) Pan No. Aapfr7089D Assessee By : Sh. Prince Mohan Sinha, Adv. Revenue By : Ms. Harpreet Kaur Hansra, Sr. Dr Date Of Hearing: 05.05.2025 Date Of Pronouncement: 05.05.2025 Order Per Satbeer Singh Godara: This Assessee’S Appeal For Assessment Year 2015-16, Arises Against The Cit(A)-38, New Delhi’S In Case No. Cit(A), Delhi-38/10073/208-19 Dated 22.03.2019, In Proceedings U/S 143(3) Of The Income Tax Act, 1961 (In Short “The Act”)

For Appellant: Sh. Prince Mohan Sinha, AdvFor Respondent: Ms. Harpreet Kaur Hansra, Sr. DR
Section 143(2)Section 143(3)Section 68

…ving genuineness of the impugned unsecured loans, would not amount to the assessee having discharged it’s onus in light of Sumati Dayal vs. CIT (1995) 214 ITR 801 (SC), CIT Vs. Durga Prasad More (1971) 82 ITR 540 and PCIT vs. NRA Iron & Steel Pvt. Ltd. (2019) 412 ITR 161. More so, when the 3 Rajasthan Metals assessee’s twin partners having equal share had disowned the same before learned departmental authorities. We thus, see no merit in the assessee’s instant and foremost argument which is hereby rejected in very terms. 5. Next comes the assessee’s second argument that there is no indication about the mode/mann…

Shree Durga Jewellers, Jawahar Nagar Jaipur vs. AO Circle 4 Jaipur, Cr Building Jaipur

In the result, the appeal of the assessee is allowed

ITA 33/JPR/2025[2017-18]Status: DisposedITAT Jaipur29 Apr 2025AY 2017-18
For Appellant: Shri Suhani Meharwal, CAFor Respondent: Shri Anup Singh, Addl. CIT
Section 143(1)Section 143(2)Section 143(3)Section 68

…ibutions as well as the capacity of the persons to have made such contribution in the first place." This was the case of share capital, where contributors were found with no means. Under para 8.28 In the case of Pr. CIT(Central)-1 Vs NRA Iran & Steel (P) Ltd. 412 ITR 161 (SC)(2019), the Hon'ble Apex Court allowed the Revenue Appeal. On the facts of the present case, clearly the assessee company failed to discharge the onus required under section 68 of the Act, the assessing officer was justified in adding the amounts to the assessee's income. In this case, the matter relates to bogus penny stocks. The brokers, me…

Principal Commissioner of Income Tax 1 Kolkata vs. True Man Consultants Pvt Ltd

ITAT/203/2024HC Calcutta25 Apr 2025

Bench: : The Hon’Ble The Chief Justice T.S. Sivagnanam & The Hon’Ble Justice Chaitali Chatterjee (Das) Date: 25Th April, 2025 Appearance: Mr. Prithu Dudhoria, Adv. …For Appellant Mr. V. N. Dubey, Adv. (Vc) Mr. Arani Guha, Adv. Mr. Tanay Ghosh, Adv. …For Respondent

Section 14ASection 260ASection 68

…OD-5 IN THE HIGH COURT AT CALCUTTA SPECIAL JURISDICTION (INCOME TAX) ORIGINAL SIDE ITAT/203/2024 IA NO: GA/1/2024 PRINCIPAL COMMISSIONER OF INCOME TAX-1, KOLKATA VS. TRUE MAN CONSULTANTS PVT. LTD. BEFORE : THE HON’BLE THE CHIEF JUSTICE T.S. SIVAGNANAM AND THE HON’BLE JUSTICE CHAITALI CHATTERJEE (DAS) DATE: 25TH APRIL, 2025 Appearance: Mr. Prithu Dudhoria, Adv. …for Appellant Mr. V. N. Dubey, Adv. (VC) Mr. Arani Guha, Adv. Mr. Tanay Ghosh, Adv. …for Respondent The Court : This appeal filed by the appellant/revenue under Section 260A of the Income Tax Act, 1961 (the Act) is di…

ACIT Central Circle 2 (2), Chennai vs. M/S Midas Golden Distilleries Private Limited, Kanchipuram

In the result, the appeal filed by the Revenue is partly allowed

ITA 2562/CHNY/2017[2004-05]Status: DisposedITAT Chennai25 Apr 2025AY 2004-05

Bench: Shri Ss Viswanethra Ravi & Shri Jagadishआयकर अपील सं./Ita No.2562/Chny/2017 िनधा:रण वष: /Assessment Year: 2004-05

For Appellant: Shri T. Vasudevan, AdvocateFor Respondent: Shri A. Sasi Kumar, CIT
Section 143(3)

…आयकर अपीलीय अिधकरण, ‘डी’ "ायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH: CHENNAI "ी यस यस िव"ने" रिव, "ाियक सद एवं "ी जगदीश, लेखा सद के सम( BEFORE SHRI SS VISWANETHRA RAVI, JUDICIAL MEMBER AND SHRI JAGADISH, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.2562/Chny/2017 िनधा:रण वष: /Assessment Year: 2004-05 The Asst. Commissioner of M/s. Midas Golden Distilleries Pvt. Income Tax, Ltd., Central Circle-2(2), Vs. 2/207, Padappai Pushpagiri Road, Chennai. Srimathur Village, Sriperumbudur Taluk, Kanchipuram District – 601 301. [PAN: AADCM 9073D] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथG की ओर से/ Assessee…

Shri Rajendra M. Jain, Mumbai vs. ITO WD 19(3) (11), Mumbai

In the result, all the three appeals filed by the assessee are allowed

ITA 775/MUM/2022[2015-16]Status: DisposedITAT Mumbai09 Apr 2025AY 2015-16

Bench: Shri B.R. Baskaran & Shri Narender Kumar Choudhry

For Appellant: Ms. Ridhisha Jain a/wFor Respondent: Shri R.R. Makwana, Sr. DR
Section 10(38)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “D” BENCH : MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER ITA No. A.Y. Appellant Respondent 773/Mum/2022 2013-14 Shri Rajendra M. Jain, ITO, Ward-19(3)(1), 2405, Panchratna, 2nd Floor, Opera House, 774/Mum/2022 2014-15 Matru Mandir, Charni Road, Grant Road, Mumbai-400004 Mumbai-400007 [PAN: ACPPJ9853R] 775/Mum/2022 2015-16 Assessee by : Ms. Ridhisha Jain a/w. Shri Karan Jain Revenue by : Shri R.R. Makwana, Sr. DR Date of Hearing : 18-03-2025 Date of Pronouncement : 09-04-2025 ORDER PER B.R. BASKARAN, A.M : Al…

Shri Rajendra M. Jain, Mumbai vs. ITO WD 19(3) (11), Mumbai

In the result, all the three appeals filed by the assessee are allowed

ITA 774/MUM/2022[2014-15]Status: DisposedITAT Mumbai09 Apr 2025AY 2014-15

Bench: Shri B.R. Baskaran & Shri Narender Kumar Choudhry

For Appellant: Ms. Ridhisha Jain a/wFor Respondent: Shri R.R. Makwana, Sr. DR
Section 10(38)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “D” BENCH : MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER ITA No. A.Y. Appellant Respondent 773/Mum/2022 2013-14 Shri Rajendra M. Jain, ITO, Ward-19(3)(1), 2405, Panchratna, 2nd Floor, Opera House, 774/Mum/2022 2014-15 Matru Mandir, Charni Road, Grant Road, Mumbai-400004 Mumbai-400007 [PAN: ACPPJ9853R] 775/Mum/2022 2015-16 Assessee by : Ms. Ridhisha Jain a/w. Shri Karan Jain Revenue by : Shri R.R. Makwana, Sr. DR Date of Hearing : 18-03-2025 Date of Pronouncement : 09-04-2025 ORDER PER B.R. BASKARAN, A.M : Al…

DCIT CC 7(3), Mumbai vs. M/S Lotus Logistics and Developers Pvt Ltd., Mumbai

ITA 4058/MUM/2019[2008-09]Status: DisposedITAT Mumbai04 Apr 2025AY 2008-09

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

For Appellant: Shri Rishabh MehtaFor Respondent: Dr. K.R. Subhash (CIT-DR.)
Section 132Section 250Section 68Section 69C

…1 3697/Mum/2019 & Others Lotus Logistic & Developers Pvt Ltd IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI B.R. BASKARAN (ACCOUNTANT MEMBER) AND SHRI ANIKESH BANERJEE (JUDICIAL MEMBER) ITA No. A.Y. Appellant Respondent 4057/M/2019 2014-15 Deputy Commissioner M/s Lotus Logistics & of Income Tax, CC Developers Pvt Ltd, 7(3), Mumbai, 419, Laxmi Plaza, Laxmi Room No.655, 6th Industrial Estate, New Link Floor, Aayakar Bhavan, Road, Andheri, Mumbai-400 M.K. Road, Mumbai, 053 400020 PAN: AABCL1198G 4058/M/2019 2008-09 -do- -do- 4039/M/2010 2015-16 -do- -do- 6920/M/2019 2016-17 ACIT-CC…

DCIT - CC -7(3), Mumbai vs. M/S A. M. Constructions, Mumbai

In the result, the appeal of the revenue bearing ITA No

ITA 3115/MUM/2019[2011-12]Status: DisposedITAT Mumbai04 Apr 2025AY 2011-12

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

For Appellant: Shri Rishabh MehtaFor Respondent: Dr. K.R. Subhash (CIT-DR.)
Section 132Section 250Section 68Section 69C

…1 3697/Mum/2019 & Others Lotus Logistic & Developers Pvt Ltd IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI B.R. BASKARAN (ACCOUNTANT MEMBER) AND SHRI ANIKESH BANERJEE (JUDICIAL MEMBER) ITA No. Α.Υ. Appellant Respondent 4057/M/2019 2014-15 Deputy Commissioner of Income Tax, CC 7(3), Mumbai, Room No.655, 6th Floor, Aayakar Bhavan, M.K. Road, Mumbai, 400020 M/s Lotus Logistics & Developers Pvt Ltd, 419, Laxmi Plaza, Laxmi Industrial Estate, New Link Road, Andheri, Mumbai-400 053 PAN: AABCL1198G 4058/M/2019 2008-09 -do- -do- 4039/M/2019 2015-16 -do- -do- 6920/M/2024 2016-17 ACIT-CC 7(3), M…

DCIT, CC - 7(3), Mumbai vs. M/S A. M. Developers and Realtors, Mumbai

ITA 3041/MUM/2019[2012-13]Status: DisposedITAT Mumbai04 Apr 2025AY 2012-13

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

For Appellant: Shri Rishabh MehtaFor Respondent: Dr. K.R. Subhash (CIT-DR.)
Section 132Section 250Section 68Section 69C

…1 3697/Mum/2019 & Others Lotus Logistic & Developers Pvt Ltd IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI B.R. BASKARAN (ACCOUNTANT MEMBER) AND SHRI ANIKESH BANERJEE (JUDICIAL MEMBER) ITA No. A.Y. Appellant Respondent 4057/M/2019 2014-15 Deputy Commissioner M/s Lotus Logistics & of Income Tax, CC Developers Pvt Ltd, 7(3), Mumbai, 419, Laxmi Plaza, Laxmi Room No.655, 6th Industrial Estate, New Link Floor, Aayakar Bhavan, Road, Andheri, Mumbai-400 M.K. Road, Mumbai, 053 400020 PAN: AABCL1198G 4058/M/2019 2008-09 -do- -do- 4039/M/2019 2015-16 -do- -do- 6920/M/2024 2016-17 ACIT-CC…

DCIT - CC -7(3), Mumbai vs. M/S A. M. Constructions, Mumbai

ITA 3040/MUM/2019[2011-12]Status: DisposedITAT Mumbai04 Apr 2025AY 2011-12

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

For Appellant: Shri Rishabh MehtaFor Respondent: Dr. K.R. Subhash (CIT-DR.)
Section 132Section 250Section 68Section 69C

…1 3697/Mum/2019 & Others Lotus Logistic & Developers Pvt Ltd IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI B.R. BASKARAN (ACCOUNTANT MEMBER) AND SHRI ANIKESH BANERJEE (JUDICIAL MEMBER) ITA No. A.Y. Appellant Respondent 4057/M/2019 2014-15 Deputy Commissioner M/s Lotus Logistics & of Income Tax, CC Developers Pvt Ltd, 7(3), Mumbai, 419, Laxmi Plaza, Laxmi Room No.655, 6th Industrial Estate, New Link Floor, Aayakar Bhavan, Road, Andheri, Mumbai-400 M.K. Road, Mumbai, 053 400020 PAN: AABCL1198G 4058/M/2019 2008-09 -do- -do- 4039/M/2019 2015-16 -do- -do- 6920/M/2024 2016-17 ACIT-CC…

DCIT-CC-7(3), Mumbai vs. M/S Lotus Buildspace LLP, Mumbai

In the result, the appeal of the revenue bearing ITA No

ITA 1485/MUM/2019[2014-15]Status: DisposedITAT Mumbai04 Apr 2025AY 2014-15

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

Section 132Section 250Section 68Section 69C

…1 3697/Mum/2019 & Others Lotus Logistic & Developers Pvt Ltd IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI B.R. BASKARAN (ACCOUNTANT MEMBER) AND SHRI ANIKESH BANERJEE (JUDICIAL MEMBER) ITA No. Α.Υ. Appellant Respondent 4057/M/2019 2014-15 Deputy Commissioner of Income Tax, CC 7(3), Mumbai, Room No.655, 6th Floor, Aayakar Bhavan, M.K. Road, Mumbai, 400020 M/s Lotus Logistics & Developers Pvt Ltd, 419, Laxmi Plaza, Laxmi Industrial Estate, New Link Road, Andheri, Mumbai-400 053 PAN: AABCL1198G 4058/M/2019 2008-09 -do- -do- 4039/M/2019 2015-16 -do- -do- 6920/M/2024 2016-17 ACIT-CC 7(3),…

Income Tax Officer, Ward-9(1), Kolkata vs. Manish Company Private Limited, Kolkata

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

ITA 181/KOL/2024[2018-19]Status: DisposedITAT Kolkata03 Apr 2025AY 2018-19

Bench: Shri Rajesh Kumar&Shri Pradip Kumar Choubey]

Section 143(2)Section 14ASection 68

…an appeal before us. 5. The ld. D.R challenges the very impugned order thereby submitting that the Ld. CIT(A) did not consider the case relying on the recently based the verdict of Hon’ble Apex Court in the case of PCIT vs. NRA Iron & Steel Pvt. Ltd. (2019) 412 ITR 161 (SC) in which it has been held that if the enquiries and investigations reveals that identity of the creditors to be dubious or doubtful or lack of creditworthiness, then the genuineness of the transaction would not be established. The ld. Counsel further submits that in the present case the assessee would not have discharged the primary onus and…

Alok Kumar Jain, Pearl Pleasure vs. ACIT Cir-6, Jaipur, New Cerntral Revenue Building, Bhagwan Dass Road, Rajasthan

ITA 1191/JPR/2024[2016-17]Status: DisposedITAT Jaipur24 Mar 2025AY 2016-17

Bench: Him.

For Appellant: Sh. Prakul Khurana, Adv. &For Respondent: Mrs. Anita Rinesh, JCIT-Sr. DR
Section 10(38)Section 147Section 148Section 250Section 68Section 69A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA No. 1191/JP/2024 fu/kZkj.k o"kZ@Assessment Years : 2016-17 cuke Alok Kumar Jain ACIT/DCIT, Vs. 504 Pearl Pleasure, B-134, Circle-06, Rajendra Marg, Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ACWPJ 3974 G vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA No. 1228/JP/2024 fu/kZkj.k o"kZ@Assessment Years : 2016-17 cuke AC…

DCIT, Circle-2, Nagpur vs. Naresh Laxminarayan Grover, Nagpur

In the result, all these three appeals for the A

ITA 526/NAG/2024[2016-17]Status: DisposedITAT Nagpur21 Mar 2025AY 2016-17

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Aryan GroverFor Respondent: Shri Sandipkumar Salunke

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI K.M. ROY, ACCOUNTANT, MEMBER ITA no.524, 525 & 526/Nag./2024 (Assessment Year : 2014–15, 2015–16 & 2016–17) Dy. Commissioner of Income Tax ……………. Appellant Circle–2, Nagpur v/s Naresh Laxminarayan Grover 245–H, Rajlaxmi Marg ……………. Respondent Near GPO, Nagpur 440 001 PAN – ADNPG0426G Assessee by : Shri Aryan Grover Revenue by : Shri Sandipkumar Salunke Date of Hearing – 12/02/2025 Date of Order – 21/03/2025 O R D E R PER K.M. ROY, A.M. Instant appeals by the Department are emanating from the impugned…

DCIT, Circle-2, Nagpur vs. Naresh Laxminarayan Grover, Nagpur

In the result, all these three appeals for the A

ITA 525/NAG/2024[2015-16]Status: DisposedITAT Nagpur21 Mar 2025AY 2015-16

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Aryan GroverFor Respondent: Shri Sandipkumar Salunke

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI K.M. ROY, ACCOUNTANT, MEMBER ITA no.524, 525 & 526/Nag./2024 (Assessment Year : 2014–15, 2015–16 & 2016–17) Dy. Commissioner of Income Tax ……………. Appellant Circle–2, Nagpur v/s Naresh Laxminarayan Grover 245–H, Rajlaxmi Marg ……………. Respondent Near GPO, Nagpur 440 001 PAN – ADNPG0426G Assessee by : Shri Aryan Grover Revenue by : Shri Sandipkumar Salunke Date of Hearing – 12/02/2025 Date of Order – 21/03/2025 O R D E R PER K.M. ROY, A.M. Instant appeals by the Department are emanating from the impugned…

DCIT, Circle-2, Nagpur vs. Naresh Laxminarayan Grover, Nagpur

In the result, all these three appeals for the A

ITA 524/NAG/2024[2014-15]Status: DisposedITAT Nagpur21 Mar 2025AY 2014-15

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Aryan GroverFor Respondent: Shri Sandipkumar Salunke

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI K.M. ROY, ACCOUNTANT, MEMBER ITA no.524, 525 & 526/Nag./2024 (Assessment Year : 2014–15, 2015–16 & 2016–17) Dy. Commissioner of Income Tax ……………. Appellant Circle–2, Nagpur v/s Naresh Laxminarayan Grover 245–H, Rajlaxmi Marg ……………. Respondent Near GPO, Nagpur 440 001 PAN – ADNPG0426G Assessee by : Shri Aryan Grover Revenue by : Shri Sandipkumar Salunke Date of Hearing – 12/02/2025 Date of Order – 21/03/2025 O R D E R PER K.M. ROY, A.M. Instant appeals by the Department are emanating from the impugned…