CIT v. Active Traders (P.) Ltd.

214 ITR 583High Court1995#2079 most cited

What is CIT v. Active Traders (P.) Ltd. authority for?

When a sum is credited on account of share capital or share premium, the assessee must establish the existence, identity, genuineness, and creditworthiness of the share applicants, going beyond mere submission of documents. The Assessing Officer has the power to investigate and lift the corporate veil to ascertain the bonafides of such transactions.

55

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2011 to 2024.

Also referred to as

CIT v. Active Traders · 214 ITR 583 · Section 68 · share application money · share capital and share premium · identity genuineness creditworthiness · burden of proof assessee · unexplained cash credit · corporate veil lifting · paper company · entry operator · AO power to investigate

Also reported as

69 Taxmann 281

Issues it is cited on

section 31 paper company section 251(2)share capital and share premium source of source creditworthiness of the creditor section 251(1)(a)live link admission of additional evidence entry operator share application money addition u/s 68

Judgments citing CIT v. Active Traders (P.) Ltd.

ITO, New Delhi vs. M/S. Sukhna Real Estate Pvt. Ltd., Ghaziabad

ITA 5742/DEL/2016[2012-13]Status: DisposedITAT Delhi18 Mar 2021AY 2012-13

Bench: Shri Amit Shukla & Shri Prashant Maharishi

…n Di Hatti V CIT transactions of having (1977) 107 ITR 938 (SC) been providing a fluid • CIT V Kerala Roadlines mechanism from one Corp. (1986) 162 ITR 669 company to another. (Ker.) Addition enhanced by Rs • Active Traders Pvt Ltd 92 lakhs for routing [1995] 214 ITR 583 (Cal.) transactions. (Para 7.9 & • Sri Krishna V CIT 142 ITR 7.10, page 24) 618 [All] • Rashibari Tobacco Case laws relied upon by the Processors Ltd. V DCIT CIT(A) [1997] 57 TTJ 120 (Ahd.) • RidhiSidhi Commercial • CIT vs. Lovely Exports Co. Ltd V ACIT [1998] 62 Pvt. Ltd. 299 ITR 268 TTJ 710 (Del.) • CIT vs. Kamdhenu • A GovindarajuluMudaliar St…

ITO, New Delhi vs. M/S. Sukhna Steel Pvt. Ltd., New Delhi

ITA 5741/DEL/2016[2012-13]Status: DisposedITAT Delhi18 Mar 2021AY 2012-13

Bench: Shri Amit Shukla & Shri Prashant Maharishi

…n Di Hatti V CIT transactions of having (1977) 107 ITR 938 (SC) been providing a fluid • CIT V Kerala Roadlines mechanism from one Corp. (1986) 162 ITR 669 company to another. (Ker.) Addition enhanced by Rs • Active Traders Pvt Ltd 92 lakhs for routing [1995] 214 ITR 583 (Cal.) transactions. (Para 7.9 & • Sri Krishna V CIT 142 ITR 7.10, page 24) 618 [All] • Rashibari Tobacco Case laws relied upon by the Processors Ltd. V DCIT CIT(A) [1997] 57 TTJ 120 (Ahd.) • RidhiSidhi Commercial • CIT vs. Lovely Exports Co. Ltd V ACIT [1998] 62 Pvt. Ltd. 299 ITR 268 TTJ 710 (Del.) • CIT vs. Kamdhenu • A GovindarajuluMudaliar St…

ITO, New Delhi vs. M/S. Sunlight Tour and Travels Pvt. Ltd., Sahibabad

ITA 5740/DEL/2016[2012-13]Status: DisposedITAT Delhi18 Mar 2021AY 2012-13

Bench: Shri Amit Shukla & Shri Prashant Maharishi

…n Di Hatti V CIT transactions of having (1977) 107 ITR 938 (SC) been providing a fluid • CIT V Kerala Roadlines mechanism from one Corp. (1986) 162 ITR 669 company to another. (Ker.) Addition enhanced by Rs • Active Traders Pvt Ltd 92 lakhs for routing [1995] 214 ITR 583 (Cal.) transactions. (Para 7.9 & • Sri Krishna V CIT 142 ITR 7.10, page 24) 618 [All] • Rashibari Tobacco Case laws relied upon by the Processors Ltd. V DCIT CIT(A) [1997] 57 TTJ 120 (Ahd.) • RidhiSidhi Commercial • CIT vs. Lovely Exports Co. Ltd V ACIT [1998] 62 Pvt. Ltd. 299 ITR 268 TTJ 710 (Del.) • CIT vs. Kamdhenu • A GovindarajuluMudaliar St…

ITO, New Delhi vs. M/S. Sintex Consumers Electronics Pvt. Ltd., Delhi

ITA 5736/DEL/2016[2012-13]Status: DisposedITAT Delhi18 Mar 2021AY 2012-13

Bench: Shri Amit Shukla & Shri Prashant Maharishi

…n Di Hatti V CIT transactions of having (1977) 107 ITR 938 (SC) been providing a fluid • CIT V Kerala Roadlines mechanism from one Corp. (1986) 162 ITR 669 company to another. (Ker.) Addition enhanced by Rs • Active Traders Pvt Ltd 92 lakhs for routing [1995] 214 ITR 583 (Cal.) transactions. (Para 7.9 & • Sri Krishna V CIT 142 ITR 7.10, page 24) 618 [All] • Rashibari Tobacco Case laws relied upon by the Processors Ltd. V DCIT CIT(A) [1997] 57 TTJ 120 (Ahd.) • RidhiSidhi Commercial • CIT vs. Lovely Exports Co. Ltd V ACIT [1998] 62 Pvt. Ltd. 299 ITR 268 TTJ 710 (Del.) • CIT vs. Kamdhenu • A GovindarajuluMudaliar St…

ITO, New Delhi vs. M/S. Supreme Placement Services Pvt. Ltd., New Delhi

ITA 5650/DEL/2016[2012-13]Status: DisposedITAT Delhi18 Mar 2021AY 2012-13

Bench: Shri Amit Shukla & Shri Prashant Maharishi

…n Di Hatti V CIT transactions of having (1977) 107 ITR 938 (SC) been providing a fluid • CIT V Kerala Roadlines mechanism from one Corp. (1986) 162 ITR 669 company to another. (Ker.) Addition enhanced by Rs • Active Traders Pvt Ltd 92 lakhs for routing [1995] 214 ITR 583 (Cal.) transactions. (Para 7.9 & • Sri Krishna V CIT 142 ITR 7.10, page 24) 618 [All] • Rashibari Tobacco Case laws relied upon by the Processors Ltd. V DCIT CIT(A) [1997] 57 TTJ 120 (Ahd.) • RidhiSidhi Commercial • CIT vs. Lovely Exports Co. Ltd V ACIT [1998] 62 Pvt. Ltd. 299 ITR 268 TTJ 710 (Del.) • CIT vs. Kamdhenu • A GovindarajuluMudaliar St…

ITO, New Delhi vs. M/S Angel Cement Pvt. Ltd., Ghaziabad

ITA 4691/DEL/2016[2012-13]Status: DisposedITAT Delhi18 Mar 2021AY 2012-13

Bench: Shri Amit Shukla & Shri Prashant Maharishi

…n Di Hatti V CIT transactions of having (1977) 107 ITR 938 (SC) been providing a fluid • CIT V Kerala Roadlines mechanism from one Corp. (1986) 162 ITR 669 company to another. (Ker.) Addition enhanced by Rs • Active Traders Pvt Ltd 92 lakhs for routing [1995] 214 ITR 583 (Cal.) transactions. (Para 7.9 & • Sri Krishna V CIT 142 ITR 7.10, page 24) 618 [All] • Rashibari Tobacco Case laws relied upon by the Processors Ltd. V DCIT CIT(A) [1997] 57 TTJ 120 (Ahd.) • RidhiSidhi Commercial • CIT vs. Lovely Exports Co. Ltd V ACIT [1998] 62 Pvt. Ltd. 299 ITR 268 TTJ 710 (Del.) • CIT vs. Kamdhenu • A GovindarajuluMudaliar St…

M/S. Bhandari Hospital and Research Centre, Indore vs. The Pr. CIT-1, Indore

ITA 355/IND/2017[2012-13]Status: DisposedITAT Indore20 Mar 2020AY 2012-13

Bench: Shri Kul Bharat & Shri Manish Boradassessment Year: 2012-13 M/S Bhandari Hospital & Pr. Cit-(I) Research Centre, Gf-21 & Indore बनाम/ 22, Opp. Meghdoot Garden, Vs. Vijay Nagar, Indore (Appellant) (Revenue ) P.A. No.Aadfb8151A

Section 131(1)(d)Section 143(3)Section 144ASection 263Section 35A

…[ITA No.355/Ind/2017] [Bhandari Hospital & Research Centre] आयकर अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER Assessment Year: 2012-13 M/s Bhandari Hospital and Pr. CIT-(I) Research Centre, GF-21 & Indore बनाम/ 22, Opp. Meghdoot Garden, Vs. Vijay Nagar, Indore (Appellant) (Revenue ) P.A. No.AADFB8151A Appellant by Shri Sumit Nema Sr. Advocate Respondent by Shri S.S. Mantri, CIT-DR Date of Hearing: 07.01.2020 Date of Pronouncement: 20.03.2020 आदेश / O R D E R PER KUL BHARAT, J.M: T…

Lakshya Ice & Cold Storage P Ltd, Aligarh vs. ITO Ward 1(5), Aligarh

In the result, by the assessee is allowed

ITA 124/AGR/2018[2010-11]Status: DisposedITAT Agra16 May 2019AY 2010-11

Bench: Shri Sudhanshu Srivastava & Dr. Mitha Lal Meenam/S Lakshya Ice & Cold Storage Pvt. Ltd. Vs.. Income Tax Officer, Goyal Bhawan, Opp. Maheshwari Inter Ward 1(5), Aligarh College, Sasni Gate, Bye Pass Road, Aligarh (Pan: Aabcl5656R) (Respondent) (Appellant)

For Appellant: Sh. Pradeep K. Sahgal, Adv. & Sh. Utsav Sahgal, C.AFor Respondent: Shri Waseem Arshad, Sr.DR

Section 147Section 148Section 234BSection 271(1)(c)Section 68

…(C) 1121/2012 & CM No.2447/2012 (Delhi High Court). 2. ‘Brij Mohan Agarwal vs. Asstt. Commissioner of Income Tax’, 268 ITR 400 (Allahabad High Court). 3. ‘Hosang R. Debra vs. ITO-1(2)’, ITA No.331/Agr/2012, ITAT, Agra. 4. ‘CIT vs. Active Traders (P.) Ltd.’, 214 ITR 583 (Calcutta High Court). 5. ‘M/s Pragati Financial Management Pvt. Ltd. Vs. The CIT-II’, ITA 178 of 2016, GA 997 of 2016 (Calcutta High Court). 6. ‘Anil Kumar Singhal vs. ITO’, IT Appeal Nos. 408 & 413/Agr/2012, ITAT Agra. 7. ‘Acorus Unitech Wireless Pvt. Ltd. Vs. ACIT’, Judgment dated 28.02.2014, passed by the Hon’ble Delhi High Court in WP (C)…

ITO, WD-10(2), Kolkata vs. M/S Sanskrita Properties Pvt. Limited, Kolkata

ITA 694/KOL/2017[2012-13]Status: DisposedITAT Kolkata20 Feb 2019AY 2012-13

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 131Section 133(6)Section 68

…ly Exports. The Ld. DR cited the decision in the case of CIT Vs. Navodaya Castles Pvt. Ltd. (2014) 367 ITR 0306 (Del.). To buttress his case he also drew our attention to the Hon’ble jurisdictional High Court decision in CIT Vs. Active Traders (P) Ltd. (1995) 214 ITR 583 (Cal) and Mimec (India) P. ltd. Vs. DCIT (2013) 353 ITR 0284 (Cal). The Ld. DR also cited the decision of Hon’ble Calcutta High court in CIT Vs. Nivedan Vanijya Niyojan Ltd. (2003) 263 ITR 0623 (Cal) as well as this Tribunal’s order in M/s/. Subhalakshmi Vanijya Pvt. Ltd. & Ors. in ITA No. 1104/Kol/2014 dated 30.07.2015 and other cases including…

ITO, WD-5(2), Kolkata vs. M/S Purbasa Commercial Pvt. Ltd., Kolkata

ITA 1179/KOL/2015[2008-2009]Status: DisposedITAT Kolkata25 Jan 2019AY 2008-2009

Bench: Shri S.S.Godara & Dr. A.L. Sainiassessment Year :2008-09 Income Tax Officer, V/S. M/S Purbasa Commercial Pvt. Ltd. 5/5 Clive Row, 4Th Ward-5(2), P-7, Chowringhee Square, Floor, Room No.26, 8Th Floor, Room No.6, Kolkata-700001 Kolkata-700 069 [Pan No.Aaecp 1267B] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Saurabh Kumar, Addl. Cit-Dr अपीलाथ" क" ओर से/By Appellant Shri Subash Agarwal, Advocate ""यथ" क" ओर से/By Respondent 15-01-2019 सुनवाई क" तार"ख/Date Of Hearing 25-01-2019 घोषणा क" तार"ख/Date Of Pronouncement आदेश /O R D E R Per S.S.Godara:- This Revenue’S Appeal For Assessment Year 2008-09 Arises Against The Commissioner Of Income Tax (Appeals)-2, Kolkata’S Order Dated 29.06.2015, Passed In Case No.1575/Cit(A)-2/2015-16, In Proceedings U/S. 144 R.W.S 263 R.W.S. 143(3) R.W.S 147 Of The Income Tax Act, 1961; In Short ‘The Act’. Case File Perused. 2. The Revenue’S Sole Substantive Ground Raised In The Instant Appeal Seeks To Revere The Cit(A)’S Action Deleting Unexplained Cash Credits Addition Of ₹3.14 Lac Made In The Course Of Assessment Framed On 19.03.2015. The Assessee’S Case Before Assessing Officer Was That This Sum Represented Its Share Application / Premium Raised During The Course Of Relevant Previous Year. The Assessing Officer Held In The Course Of Assessment That Assessee Had Failed To Prove Identity, Genuineness & Creditworthiness Of The Investors

Section 144Section 68

…lied on following Judgment: i) Rampyari Devi Saraogivs.CIT 67 ITR 84 (SC) ii) Tara Devi Agarwal vs CIT 88 ITR 323 (SC) iii) Gee Vee Enterprises vs Addl. CIT 99 ITR 375, 386 (Del) iv) CIT vs Sophia Finance Ltd. 205 ITR 98 (Del) v) CIT vs Active Traders P. Ltd. 214 ITR 583 (Cal) ITA No.1179/Kol/2015 A.Y. 2008-09 ITO Wd-5(2), Kol. Vs. M/s Purbasa Commercial Pvt. Ltd. Page 5 vi) CIT vs NivedanVanijya Niyojan Ltd. 263 ITR 623 (Cal) vii) CIT vs Bhagwati Jewels Ltd. 201 ITR 461 (Del) 10. However, the fact of the above case are distinguishable as observed herein above that though the assessee submitted all the details p…

Gumpro Drilling Fluids Private Limited, Mumbai vs. Principal Commissioner of Income Tax - 15, Mumbai

The appeal of the assessee is dismissed

ITA 2868/MUM/2018[2013-14]Status: DisposedITAT Mumbai10 Oct 2018AY 2013-14

Bench: Shri Joginder Singh & Shri Ramit Kocharassessment Year: 2013-14 Gumpro Drilling Fluids Vs Pr. Cit-15, Private Limited, Room No.517, 5Th Floor, Opp. Karma Stambha, Aayakar Bhavan, Hazarat Compound, Lbs M. K. Road, Marg, Vikhroli (West), Mumbai-400020 Mumbai-400083 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No.Aadcg2319N "नधा"रती क" ओर से / Assessee By Shri Ashok J. Patil राज"व क" ओर से / Revenue By Shri L.K.S. Dahiya Cit-Dr

Section 120Section 144ASection 263Section 35

…i. CIT v. Navodaya Castles (P.) Ltd. [2014] 367 ITR 306/226 Taxman 190/50 taxmann.com 110 (Delhi) (para 20), xxxviii. CIT v. N.R. Portfolio (P.) Ltd. [2013] 214 Taxman 408/29 taxmann.com 291 (Delhi) (para 20), 19 xxxix. CIT v. Active Traders (P.) Ltd. [1995] 214 ITR 583/[1993] 69 Taxman 281 (Cal.) (para 20), xl. CIT v. Jawahar Bhattacharjee [2012] 341 ITR 434/209 Taxman 174/24 taxmann.com 215 (Gau.) (FB) (para 20) and xli. Smt. Tara Devi Aggarwal v. CIT [1973] 88 ITR 323 (SC) (para 27). 2.15. In CIT vs Fine Jewellery (India) Ltd. and CIT vs Nirav Modi ((supra)), no doubt these cases throw light on the issue bu…

Sh. Nittan Aneja, Sbs Nagar vs. The Principal Commissioner of Income Tax, Jalandhar

In the result, both the assessee’s appeal and the Revenue’s C

ITA 288/ASR/2016[2011-12]Status: DisposedITAT Amritsar31 Jul 2018AY 2011-12

Bench: Sh. Sanjay Arora & Sh. N. K. Choudhryi.T.A. No. 288/(Asr)/2016 Assessment Year: 2011-12

For Appellant: Sh. Rakesh Joshi (Adv.)For Respondent: Sh. Bhawani Shankar (D.R.)

Section 143(3)Section 263

…); CIT (Addl.) vs. Mukur Corporation [1978] 111 ITR 312 (Guj); Nittan Aneja v. Pr. CIT (AY 2011-12) Swarup Vegetable Products vs. CIT [1991] 187 ITR 412 (All); Tarajan Tea Co. (P.) Ltd. vs. CIT [1994] 205 ITR 45 (Gau); CIT vs. Active Traders (P.) Ltd. [1995] 214 ITR 583 (Cal); CIT vs. Mahavar Traders [1996] 220 ITR 167 (MP); CIT v. Everest Cold Storage [1996] 220 ITR 241 (MP); K.A. Ramaswamy Chettiar vs. CIT [1996] 220 ITR 657 (Mad); CIT v. Kohinoor Tobacco Products (P.) Ltd. [1998] 234 ITR 557 (MP); Mofussil Warehouse & Trading Co. Ltd. vs. CIT [1999] 238 ITR 867 (Mad); CIT vs. Export House [2002] 256 ITR 603 (…

Manoir Petro India Ltd, Mumbai vs. Pr CIT 1, Mumbai

ITA 2626/MUM/2015[2010-11]Status: DisposedITAT Mumbai12 Jul 2018AY 2010-11

Bench: Shri Joginder Singh & Shri G. Manjunathaassessment Year: 2010-11 Manoir Petro India Limited, Pr. Cit-1 602, B-Wing, Universal Room No.387, बनाम/ Business Park, Chandivali 3Rd Floor, Vs. Farm Road, Off Saki Vihar Aayakar Bhavan, Road, Andheri (East), M. K. Road, Mumbai-400072 Mumbai-400020 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No. Aafcm5210J

…xxvii. CIT v. Navodaya Castles (P.) Ltd. [2014] 367 ITR 306/226 Taxman 190/50 taxmann.com 110 (Delhi) (para 20), xxxviii. CIT v. N.R. Portfolio (P.) Ltd. [2013] 214 Taxman 408/29 taxmann.com 291 (Delhi) (para 20), xxxix. CIT v. Active Traders (P.) Ltd. [1995] 214 ITR 583/[1993] 69 Taxman 281 (Cal.) (para 20), 21 Manoir Petro India Limited ITA No.2626/Mum/2015 & C.O. No.95/Mum/2015 xl. CIT v. Jawahar Bhattacharjee [2012] 341 ITR 434/209 Taxman 174/24 taxmann.com 215 (Gau.) (FB) (para 20) and xli. Smt. Tara Devi Aggarwal v. CIT [1973] 88 ITR 323 (SC) (para 27). 2.16. So far as, the cases relied upon by the assess…

M/S Deepraj Hospital P Ltd, Hathras vs. ITO 3(5), Hathras

In the result, both the appeals are allowed

ITA 41/AGR/2017[2010-11]Status: DisposedITAT Agra01 Jun 2018AY 2010-11

Bench: Shri A. D. Jain

Section 147Section 148Section 68

…WP(C) 1. 1121/2012 & CM No.2447/2012 (Delhi High Court). ‘Brij Mohan Agarwal vs. Asstt. Commissioner of Income Tax’, 2. 268 ITR 400 (Allahabad High Court). ‘Hosang R. Debra vs. ITO-1(2)’, ITA No.331/Agr/2012, ITAT, 3. Agra. ‘CIT vs. Active Traders (P.) Ltd.’, 214 ITR 583 (Calcutta High 4. Court). ‘M/s Pragati Financial Management Pvt. Ltd. Vs. The CIT-II’, 5. ITA 178 of 2016, GA 997 of 2016 (Calcutta High Court). ‘Anil Kumar Singhal vs. ITO’, IT Appeal Nos. 408 & 6. 413/Agr/2012, ITAT Agra. ‘Acorus Unitech Wireless Pvt. Ltd. Vs. ACIT’, Judgment dated 7. 28.02.2014, passed by the Hon’ble Delhi High Court in WP (C)…

M/S Charan Singh Ice & Storage P Ltd, Hathras vs. ITO 3(5), Hathras

In the result, both the appeals are allowed

ITA 40/AGR/2017[2009-10]Status: DisposedITAT Agra01 Jun 2018AY 2009-10

Bench: Shri A. D. Jain

Section 147Section 148Section 68

…WP(C) 1. 1121/2012 & CM No.2447/2012 (Delhi High Court). ‘Brij Mohan Agarwal vs. Asstt. Commissioner of Income Tax’, 2. 268 ITR 400 (Allahabad High Court). ‘Hosang R. Debra vs. ITO-1(2)’, ITA No.331/Agr/2012, ITAT, 3. Agra. ‘CIT vs. Active Traders (P.) Ltd.’, 214 ITR 583 (Calcutta High 4. Court). ‘M/s Pragati Financial Management Pvt. Ltd. Vs. The CIT-II’, 5. ITA 178 of 2016, GA 997 of 2016 (Calcutta High Court). ‘Anil Kumar Singhal vs. ITO’, IT Appeal Nos. 408 & 6. 413/Agr/2012, ITAT Agra. ‘Acorus Unitech Wireless Pvt. Ltd. Vs. ACIT’, Judgment dated 7. 28.02.2014, passed by the Hon’ble Delhi High Court in WP (C)…

Saigal Sea Trade, Mumbai vs. CIT -18, Mumbai

The appeal of the assessee is dismissed

ITA 2511/MUM/2014[2009-10]Status: DisposedITAT Mumbai07 May 2018AY 2009-10

Bench: Shri Joginder Singh & Shri Manoj Kumar Aggarwalassessment Year: 2009-10 M/S Saigal Sea Trade, Cit-18, J.V. House, 02Nd Floor, D.S. Piramal Chambers, बनाम/ Babrekar Marg, Dadar (West), Mumbai Vs. Mumbai-400028 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No. Aaafs6920K

Section 142(1)Section 263

…xxvii. CIT v. Navodaya Castles (P.) Ltd. [2014] 367 ITR 306/226 Taxman 190/50 taxmann.com 110 (Delhi) (para 20), xxxviii. CIT v. N.R. Portfolio (P.) Ltd. [2013] 214 Taxman 408/29 taxmann.com 291 (Delhi) (para 20), xxxix. CIT v. Active Traders (P.) Ltd. [1995] 214 ITR 583/[1993] 69 Taxman 281 (Cal.) (para 20), xl. CIT v. Jawahar Bhattacharjee [2012] 341 ITR 434/209 Taxman 174/24 taxmann.com 215 (Gau.) (FB) (para 20) and xli. Smt. Tara Devi Aggarwal v. CIT [1973] 88 ITR 323 (SC) (para 27). 5.1. So far as, the cases relied upon by the assessee like CIT vs Fine Jewellery (India) Ltd. and CIT vs Nirav Modi ((supra))…

Manoj Kumar Jain, Agra vs. ITO-1(2), Agra

In the result, the appeal is allowed

ITA 277/AGR/2017[2002-03]Status: DisposedITAT Agra03 May 2018AY 2002-03

Bench: : Shri A.D. Jainassessment Year: 2002-03

…WP(C) 1121/2012 & CM No.2447/2012 (Delhi High Court). ‘Brij Mohan Agarwal vs. Asstt. Commissioner of 2. Income Tax’, 268 ITR 400 (Allahabad High Court). 6 ‘Hosang R. Debra vs. ITO-1(2)’, ITA No.331/Agr/2012, 3. ITAT, Agra. ‘CIT vs. Active Traders (P.) Ltd.’, 214 ITR 583 4. (Calcutta High Court). ‘M/s Pragati Financial Management Pvt. Ltd. Vs. The 5. CIT-II’, ITA 178 of 2016, GA 997 of 2016 (Calcutta High Court). ‘Anil Kumar Singhal vs. ITO’, IT Appeal Nos. 408 & 6. 413/Agr/2012, ITAT Agra. ‘Acorus Unitech Wireless Pvt. Ltd. Vs. ACIT’, 7. Judgment dated 28.02.2014, passed by the Hon’ble Delhi High Court in WP (C)…

Gautam Tube Corporation, Mumbai vs. Pr CIT 19, Mumbai

The appeals are disposed of in the above terms

ITA 3609/MUM/2017[2009-10]Status: DisposedITAT Mumbai26 Apr 2018AY 2009-10

Bench: Shri Joginder Singh & Shri G. Manjunatha

Section 120Section 143(3)Section 144ASection 263

…xxvii. CIT v. Navodaya Castles (P.) Ltd. [2014] 367 ITR 306/226 Taxman 190/50 taxmann.com 110 (Delhi) (para 20), xxxviii. CIT v. N.R. Portfolio (P.) Ltd. [2013] 214 Taxman 408/29 taxmann.com 291 (Delhi) (para 20), xxxix. CIT v. Active Traders (P.) Ltd. [1995] 214 ITR 583/[1993] 69 Taxman 281 (Cal.) (para 20), xl. CIT v. Jawahar Bhattacharjee [2012] 341 ITR 434/209 Taxman 174/24 taxmann.com 215 (Gau.) (FB) (para 20) and xli. Smt. Tara Devi Aggarwal v. CIT [1973] 88 ITR 323 (SC) (para 27). 2.5. We have perused the assessment order and found that the assessee made purchases from M/s Navratana Impex, who was decla…

Gautam Tube Corporation, Mumbai vs. Pr CIT 19, Mumbai

The appeals are disposed of in the above terms

ITA 3608/MUM/2017[2008-09]Status: DisposedITAT Mumbai25 Apr 2018AY 2008-09

Bench: Shri Joginder Singh & Shri G. Manjunatha

Section 120Section 143(3)Section 144ASection 263

…xxvii. CIT v. Navodaya Castles (P.) Ltd. [2014] 367 ITR 306/226 Taxman 190/50 taxmann.com 110 (Delhi) (para 20), xxxviii. CIT v. N.R. Portfolio (P.) Ltd. [2013] 214 Taxman 408/29 taxmann.com 291 (Delhi) (para 20), xxxix. CIT v. Active Traders (P.) Ltd. [1995] 214 ITR 583/[1993] 69 Taxman 281 (Cal.) (para 20), xl. CIT v. Jawahar Bhattacharjee [2012] 341 ITR 434/209 Taxman 174/24 taxmann.com 215 (Gau.) (FB) (para 20) and xli. Smt. Tara Devi Aggarwal v. CIT [1973] 88 ITR 323 (SC) (para 27). 2.5. We have perused the assessment order and found that the assessee made purchases from M/s Navratana Impex, who was decla…

Lally Motors India Pvt. Ltd, Jalandhar vs. The Principal Commissioner of Income Tax-2, Jalandhar

In the result, the assessee’s appeal is dismissed

ITA 218/ASR/2017[2012-13]Status: DisposedITAT Amritsar12 Apr 2018AY 2012-13

Bench: Sh. Sanjay Arora & Sh. N. K. Choudhryi.T.A. No. 218(Asr)/2017 Assessment Year: 2012-13

For Appellant: Sh. Sameer Bhatia (Adv.)For Respondent: Sh. Bhawani Shankar (D. R.)

Section 119Section 143(3)Section 14ASection 263

…, rendered in different fact situations: CIT (Addl.) vs. Mukur Corporation [1978] 111 ITR 312 (Guj); Swarup Vegetable Products vs. CIT [1991] 187 ITR 412 (All); Tarajan Tea Co. (P.) Ltd. vs. CIT [1994] 205 ITR 45 (Gau); CIT vs. Active Traders (P.) Ltd. [1995] 214 ITR 583 (Cal); CIT vs. Mahavar Traders [1996] 220 ITR 167 (MP); K.A. Ramaswamy Chettiar vs. CIT [1996] 220 ITR 657 6 ITA No.218 (Asr)/2017(AY 2012-13) Lally Motors India P. Ltd. v. Pr.CIT (Mad); Mofussil Warehouse & Trading Co. Ltd. vs. CIT [1999] 238 ITR 867 (Mad); CIT vs. Export House [2002] 256 ITR 603 (P&H); CIT vs. Arunaben Sumankumar [2003] 259…