Chemicon Engineering Consultant (P.) Ltd. v. ACIT

142 Taxmann.com 297Reported decision2022#13753 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2023 to 2025.

Sections most often in play

Section 143(3)Section 147 Section 153A Section 68 Section 69C Section 69D Section 131(1)(d)Section 132(4)

Issues it is cited on

section 131(1)(d)source of source share capital and share premium creditworthiness of the creditor addition under section 68 share application money addition u/s 68 entry operator genuineness of the transaction accommodation entry unexplained cash credit section 133

Judgments citing Chemicon Engineering Consultant (P.) Ltd. v. ACIT

DCIT(CENTRAL CIRCLE)-3(3), MUMBAI, MUMBAI vs. JUICY INTERNATIONAL PVT. LTD. (NOW KNOWN AS AVAADA VENTURES PVT. LTD.), MUMBAI

ITA 4388/MUM/2024[2013-14]Status: DisposedITAT Mumbai16 Oct 2025AY 2013-14

Section 131Section 250

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL,\nMUMBAI \"F\" BENCH :: MUMBAI\nBEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER &\nSHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER\n\nITA No. 4388/MUM/2024\n(Assessment Year : 2013-14)\n\nDCIT,\nCentral Circle-3(3),\nMumbai.\n(Appellant)\n\nJuicy International Pvt. Ltd.\n{now known as Avaada\nVentures Pvt. Ltd.},\nVs.406, 4th Floor, Hubtown Solaris,\nN S Phadke Marg, Andheri East,\nWest Flyover, Mumbai-400 069.\nPAN: AACJ 8216 D\n(Respondent)\n\nPresent for:\nAssessee by\nRevenue by\nDate of Hearing\nDate of Pronouncement\n: Shri Mani Jain & Shri Prateek Jain,…

VASUPUJYA FILAMENTS,MUMBAI vs. DCIT-CC-3, THANE, THANE

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

ITA 883/MUM/2025[2020-21]Status: DisposedITAT Mumbai25 Aug 2025AY 2020-21

Bench: Shri Amit Shukla & Shri Prabhash Shankar

For Appellant: Ms. Simran Chavan &For Respondent: Shri Vivek Perampurna, CIT-DR

Section 131(1)(d)Section 132Section 143(3)Section 147Section 68Section 69CSection 69D

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “F” BENCH : MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER ITA No. / A.Y. Appellant Respondent IT(SS)A No. 876/Mum/2025 2013-14 Vasupujya Filaments, DCIT, CC-3, Thane 877/Mum/2025 2014-15 Room No. 44, 2nd Floor, Room No. 12, 878/Mum/2025 2015-16 Chandra Bhuvan, A Wing, 879/Mum/2025 2016-17 Kalbadevi Road, 6th Floor, 880/Mum/2025 2017-18 Old Hanuman Lane, Ashar IT Park, 881/Mum/2025 2018-19 Mumbai-400002. Thane West, 882/Mum/2025 2019-20 PAN: AAEFV5541P Maharashtra-400604 883/Mum/2025 2020-21 For Assessee : Ms. Simran Chava…

VASUPUJYA FILAMENTS,MUMBAI vs. DCIT-CC-3, THANE, THANE

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

ITA 876/MUM/2025[2013-14]Status: DisposedITAT Mumbai25 Aug 2025AY 2013-14

Bench: Shri Amit Shukla & Shri Prabhash Shankar

For Appellant: Ms. Simran Chavan &For Respondent: Shri Vivek Perampurna, CIT-DR

Section 131(1)(d)Section 132Section 143(3)Section 147Section 68Section 69CSection 69D

DEPUTY COMMISSIONER OF INCOME TAX, GUWAHATI vs. SM JDB ESTATE PRIVATE LIMITED, GUWAHATI, ASSAM

In the result, the Revenue’s appeal is dismissed

ITA 233/GTY/2024[2018-19]Status: DisposedITAT Guwahati02 May 2025AY 2018-19

Bench: the Ld. CIT(A), the assessee filed several additional documents as new evidence for which a remand report was called from the Ld. AO. It is noteworthy that the remand report has been extensively reproduced between pages 84 to 88 of the impugned order. It is also noted with concern that instead of commenting on the new evidence the Ld. AO has merely submitted to make out a case for non-admission of the same before the Ld. CIT(A) and has not commented on the merit of the documents before him.

Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL GUWAHATI BENCH, GUWAHATI (VIRTUAL HEARING AT KOLKATA) SHRI MANOMOHAN DAS, JUDICIAL MEMBER SHRI SANJAY AWASTHI, ACCOUNTANT MEMBER I.T.A. No. 233/GTY/2024 Assessment Year 2018-19 Deputy Commissioner of Income Tax, Guwahati, Aayakar Bhawan, Christian Basti, Guwahati (Assam) – 781005 .....................…...……………....Appellant vs. SM JDB Estate Private Limited, 1, 3rd Floor, Anil Plaza, GS Road, Guwahati – 781005 [PAN: AASCS2189M] ............…..….................... Respondent Appearances by: Department represented by : Kausik Ray, JCIT Assessee represented by : Ramesh Goen…

ACE CABS LIMITED,DELHI vs. ACIT, CIRCLE-1(2), DELHI, C R BUILDING

In the result, appeal filed by the assessee is allowed

ITA 443/DEL/2024[2017-18]Status: DisposedITAT Delhi04 Oct 2024AY 2017-18

Bench: Shri Saktijit Dey, Hon’Ble & Shri S.Rifaur Rahmanace Cabs Limited, Vs. Acit, Circle 1 (2), 562, Silver Oak Lane, Delhi. M.G. Road, Ghitorni, Delhi – 110 030. (Pan : Aaica4494R) (Appellant) (Respondent) Assessee By : Shri Gaurav Jain, Advocate Ms. Bharti Sharma, Advocate Revenue By : Shri Kanv Bali, Sr. Dr Date Of Hearing : 23.07.2024 Date Of Order : 04.10.2024 Order Per S.Rifaur Rahman,Am: 1. This Appeal Has Been Filed By The Assessee Against The Order Of Ld. Commissioner Of Income Tax (Appeals), New Delhi [“Ld. Cit(A)”, For Short]/ National Faceless Appeal Centre (Nfac) Dated 12.12.2023 For The Assessment Year 2017-18. 2. The Assessee Submitted An Application Under Rule 29 Of The Itat Rules For Admitting The Additional Evidences & The Contents Thereof Are Reproduced Below:-

For Appellant: Shri Gaurav Jain, AdvocateFor Respondent: Shri Kanv Bali, Sr. DR

Section 142(1)Section 143(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’: NEW DELHI BEFORE SHRI SAKTIJIT DEY, HON’BLE VICE PRESIDENT and SHRI S.RIFAUR RAHMAN, ACCOUNTANT MEMBER ACE Cabs Limited, vs. ACIT, Circle 1 (2), 562, Silver Oak Lane, Delhi. M.G. Road, Ghitorni, Delhi – 110 030. (PAN : AAICA4494R) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Gaurav Jain, Advocate Ms. Bharti Sharma, Advocate REVENUE BY : Shri Kanv Bali, Sr. DR Date of Hearing : 23.07.2024 Date of Order : 04.10.2024 ORDER PER S.RIFAUR RAHMAN,AM: 1. This appeal has been filed by the assessee against the order of ld. Commissioner of Income Tax (Appeals), New Delhi…

M/S AADHI ENTERPRISES PRIVATE LIMITED,CHENNAI vs. ACIT, CENTRAL CIRCLE-3(1), CHENNAI

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

ITA 308/CHNY/2023[2016-17]Status: DisposedITAT Chennai23 Aug 2023AY 2016-17

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita No.: 308/Chny/2023 िनधा"रण वष"/Assessment Year: 2016-17 Aadhi Enterprises Pvt. Ltd., The Acit, No.1-130, Perambur Barracks V. Central Circle-3(1), Road, Pattalam, Chennai. Chennai – 600 112. Pan: Aanca 0382P (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri B. Ramakrishnan, Fca Shri S. Neelakantan, Fca Shri Shrenik Chordia, Ca ""यथ" क" ओर से/Respondent By : Shri S. Senthil Kumaran, Cit सुनवाई क" तारीख/Date Of Hearing : 11.07.2023 घोषणा क" तारीख/Date Of Pronouncement : 23.08.2023

For Appellant: Shri B. Ramakrishnan, FCAFor Respondent: Shri S. Senthil Kumaran, CIT

Section 132Section 139(1)Section 143(2)Section 153ASection 68

…अपीलीय अिधकरण, ‘बी’ "यायपीठ,चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ीमहावीर "सह, उपा"य" एवं"ी मनोज कुमार अ"वाल, लेखा सद"यके सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENTAND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.: 308/CHNY/2023 िनधा"रण वष"/Assessment Year: 2016-17 Aadhi Enterprises Pvt. Ltd., The ACIT, No.1-130, Perambur Barracks v. Central Circle-3(1), Road, Pattalam, Chennai. Chennai – 600 112. PAN: AANCA 0382P (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant by : Shri B. Ramakrishnan, FCA Shri S. Neelakantan, FCA Shri Shrenik Chordia, CA ""यथ…

RONIT CAPITAL MANAGEMENT LTD.,MUMBAI vs. ITO 4 (2)(1), MUMBAI

ITA 6679/MUM/2019[2012-13]Status: DisposedITAT Mumbai24 Jul 2023AY 2012-13

Bench: Shri Aby T. Varkey, Jm & Shri S. Rifaur Rahman, Am आयकर अपील सं/ I.T.A. No.6679/Mum/2019 (निर्धारण वर्ा / Assessment Year: 2012-13) M/S. Ronit Capital बिधम/ Ito-4(2)(1) Management Ltd. 644, Aayakar Bhavan, M. Vs. 233, Shreeji Industrial K. Road, Mumbai- Estate, Subhash Road, 400020. Jogeshwari (E)-400060. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaach9239D (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Dharmesh Shah/Ms. Mitali Gopani Revenue By: Smt Riddhi Mishra (Dr) सुनवाई की तारीख / Date Of Hearing: 30/05/2023 घोषणा की तारीख /Date Of Pronouncement: 24/07/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Assessee Company Against The Order Of The Ld. Cit(A)-9, Mumbai Dated 23.08.2019 For Ay. 2012-13 2. The Main Grievance Of The Assessee Is Against The Action Of The Ld. Cit(A) Confirming The Addition To The Tune Of Rs.10,43,77,000/- U/S 68 Of The Income Tax Act, 1961 (Hereinafter “The Act”). 3. Brief Facts Are That The Assessee Had Filed Return Of Income On 30.09.2012 Declaring Total Income To The Tune Of Rs.70,768/-. Later, The Case Of The Assessee Was Selected For Scrutiny. The Ao Noted That The Assessee Had Only Partly Complied With The Notice Issued By Him On 30.01.2015 & Therefore In View Of The Non-Compliance, He Framed Best Judgment Assessment U/S 144 Of The Act, Making Several Additions Totalling Rs 68.83 Crores, Which Are As Under: -

For Appellant: Shri Dharmesh Shah/Ms. MitaliFor Respondent: Smt Riddhi Mishra (DR)

Section 133(6)Section 144Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI S. RIFAUR RAHMAN, AM आयकर अपील सं/ I.T.A. No.6679/Mum/2019 (निर्धारण वर्ा / Assessment Year: 2012-13) M/s. Ronit Capital बिधम/ ITO-4(2)(1) Management Ltd. 644, Aayakar Bhavan, M. Vs. 233, Shreeji Industrial K. Road, Mumbai- Estate, Subhash Road, 400020. Jogeshwari (E)-400060. स्थधयी लेखध सं./जीआइआर सं./PAN/GIR No. : AAACH9239D (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee by: Shri Dharmesh Shah/Ms. Mitali Gopani Revenue by: Smt Riddhi Mishra (DR) सुनवाई की तारीख / Date of Hearing: 30/05/2023 घोषणा की ता…