How many judgments cite CIT v. Apex Therm Packaging (P.) Ltd.?

95 judgments on BharatTax cite CIT v. Apex Therm Packaging (P.) Ltd. (42 Taxmann.com 473), spanning 2016 to 2026.

Which sections of the Income Tax Act does CIT v. Apex Therm Packaging (P.) Ltd. come up under?

It is most often cited in judgments turning on Section 68, Section 147, Section 148, Section 143(3), Section 132, Section 131.

CIT v. Apex Therm Packaging (P.) Ltd.

42 Taxmann.com 473High Court2014#1192 most cited

What is CIT v. Apex Therm Packaging (P.) Ltd. authority for?

Where an assessee furnishes full particulars of unsecured loans, including confirmation, name, address, PAN, income tax returns, balance sheet, profit and loss account, and computation of total income for all creditors, and the loans are routed through cheques and duly reflected in the balance sheet, the Assessing Officer is not justified in making an addition under Section 68.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2016 to 2026.

Also referred to as

Apex Therm Packaging · Section 68 · cash credit · unsecured loan · genuineness of transaction · identity of creditor · creditworthiness of creditor · AO not justified · full particulars furnished · cheques reflected in balance sheet · Section 147 · Section 148

Also reported as

222 Taxmann 125

Sections most often in play

Section 68 Section 147 Section 148 Section 143(3)Section 132 Section 131 Section 153A Section 139(1)

Read the full judgment

Issues it is cited on

source of source summons under section 131 section 131(1)shell company creditworthiness of the creditor paper company addition under section 68 surrender of income onus of proof share application money principal officer share capital and share premium

Judgments citing CIT v. Apex Therm Packaging (P.) Ltd.

DCIT, New Delhi vs. M/S. Jaguar Buildcon Pvt. Ltd., New Delhi

In the result, both the appeals of the Revenue are dismissed

ITA 284/DEL/2015[2012-13]Status: DisposedITAT Delhi31 Aug 2021AY 2012-13

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: Ms. Sunita Singh, CIT-DRFor Respondent: Shri Rakesh Joshi, CA

Section 127Section 132Section 133(6)Section 139(1)Section 143(1)Section 153ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.A. No.283/DEL/2015 & 284/DEL/2015 Assessment Years: 2011-12 & 2012-2013 Dy. Commissioner of vs. M/s. Jaguar Buildcon Pvt. Income Tax, Ltd., Central Circle-31, 30, Community Centre, New Delhi. Saket, New Delhi. TAN/PAN: AACCJ2199J (Appellant) (Respondent) Appellant by: Ms. Sunita Singh, CIT-DR. Respondent by: Shri Rakesh Joshi, CA Date of hearing: 23 06 2021 Date of pronouncement: 31 08 2021 O R D E R PER AMIT SHUKLA, JM: The aforesaid appeals have been fi…

DCIT, New Delhi vs. M/S. Jaguar Buildcon Pvt. Ltd., New Delhi

In the result, both the appeals of the Revenue are dismissed

ITA 283/DEL/2015[2011-12]Status: DisposedITAT Delhi31 Aug 2021AY 2011-12

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: Ms. Sunita Singh, CIT-DRFor Respondent: Shri Rakesh Joshi, CA

Section 127Section 132Section 133(6)Section 139(1)Section 143(1)Section 153ASection 68

Dy CIT CC 1(4), Mumbai vs. M/S Hemadari Machine Tools Pvt Ltd., Mumbai

ITA 714/MUM/2020[2011-12]Status: DisposedITAT Mumbai09 Aug 2021AY 2011-12

Bench: Shri Rajesh Kumar () & Shri Ravish Sood () Dy. Commissioner Of Income-Tax M/S Hemadari Machine Tools Central Circle -1 (4), Vs. Pvt. Ltd., Podar Centre, 85 Room No. 902, 9Th Floor, Parel Post Office Lane, Off Pratishtha Bhavan, Dr. Ambedkar Road, Parel, Old Cgo Bldg, (Annexe), Mumbai – 400 012 M.K. Road, Mumbai – 400 020

For Appellant: Ms. Ritu Kamal Kishore, A.RFor Respondent: Shri Gurbinder Singh, D.R

Section 131Section 132Section 133ASection 143(1)Section 143(3)Section 68

…ITA No. 714/Mum/2020 A.Y. 2011-12 1 Dy. CIT, C.C-1(4) Vs. M/s Hemadari Machine Tools Pvt. Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H” MUMBAI BEFORE SHRI RAJESH KUMAR (ACCOUNTANT MEMBER) AND SHRI RAVISH SOOD (JUDICIAL MEMBER) Dy. Commissioner of Income-tax M/s Hemadari Machine Tools Central Circle -1 (4), Vs. Pvt. Ltd., Podar Centre, 85 Room No. 902, 9th Floor, Parel Post Office Lane, off Pratishtha Bhavan, Dr. Ambedkar Road, Parel, Old CGO Bldg, (Annexe), Mumbai – 400 012 M.K. Road, Mumbai – 400 020 PAN No. AACCH3946B (Revenue) (Assessee) Assessee by : Ms. Ritu Kamal Kishore, A.R Revenue by :…

ITO, New Delhi vs. M/S. Arizona Venutres Pvt. Ltd., New Delhi

In the result, both the appeals of the Revenue are dismissed

ITA 1428/DEL/2016[2012-13]Status: DisposedITAT Delhi26 Mar 2021AY 2012-13

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: Shri Satpal Gulati, CIT-DRFor Respondent: Shri Rakesh Joshi, CA

Section 139(1)Section 143(1)Section 143(2)Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.As. No.1428/DEL/2016 Assessment Year 2012-13 ITO, Ward-3(2), v. M/s. Arizona Ventures Pvt. New Delhi. Ltd., Flat No.211, 2nd Floor, Hemkunt Chamber, 89, Nehru Place, New Delhi. TAN/PAN: AADCD6391B (Appellant) (Respondent) Assessment Year 2012-13 ITO, Ward-3(2), v. M/s. Arizona Global Services New Delhi. Pvt. Ltd., Flat No.211, 2nd Floor, Hemkunt Chamber, 89, Nehru Place, New Delhi. TAN/PAN: AADCD7117M (Appellant) (Respondent) Appellant by: Shri Satpal Gulati…

The Dy. Commissioner of Income Tax, Circle-1(1)(2), Surat vs. M/S. Kejriwal Industries Ltd., Surat

In the result, the appeal of the Revenue is dismissed

ITA 1509/AHD/2016[2011-12]Status: DisposedITAT Surat04 May 2020AY 2011-12

Bench: Shri Sandeep Gosain & Shri O.P.Meena

Section 131Section 143Section 143(3)Section 14ASection 154Section 68

…DCIT, Circle-1(1)(2), Surat Vs. Kejriwal Industries Ltd.,/ITA No.1509/AHD/2016 for A.Y. 2011-12 Page 1 of 49 आयकरअपील"यअ"धकरण,सुरत"यायपीठ,सुरत IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER AND SHRI O.P.MEENA, ACCOUNTANT MEMBER आ.अ.सं././././I.T.A No.1509/AHD/2016 "नधा"रण वष"/Assessment Year: 2011-12 The Deputy Commissioner of Vs. M/s. Kejriwal Industries Income Tax, Ltd., Circle-1(1) (2), Surat. 7004, World Trade Centre, Ring Road, Surat. [PAN: AACCP 3636 Q] अपीलाथ" / Appellant ""यथ"/Respondent Shri Ramesh Malpani, CA "नधा"रतीक"ओरसे /Assessee by Shri O. P.…

Sheetal Infoservices Pvt. Ltd, New Delhi vs. ITO Ward-23(2), New Delhi

In the result, the appeal of the assessee is allowed

ITA 4604/DEL/2019[2015-16]Status: DisposedITAT Delhi22 Jul 2019AY 2015-16

Bench: Sh. H. S. Sidhudr. B. R. R. Kumarita No. 4604/Del/2019 : Asstt. Year : 2015-16 Sheetal Infoservices Pvt. Ltd., Vs Income Tax Officer, L-7A(Lgf), South Extension, Ward-23(2), Part-2, New Delhi-110049 New Delhi-110002 (Appellant) (Respondent) Pan No. Aamcs0742A Assessee By : Sh. Raj Kumar Gupta, Ca Revenue By : Sh. S. S. Rana, Cit Dr Date Of Hearing: 04.07.2019 Date Of Pronouncement: 22.07.2019

For Appellant: Sh. Raj Kumar Gupta, CAFor Respondent: Sh. S. S. Rana, CIT DR

Section 131Section 143(3)Section 147Section 150(1)Section 68

…is no evidence collected by the Revenue even to prima facie prove that the loan was bogus. Hence, it cannot be treated as a fictitious loan. Reliance is also placed on the judgment of Hon’ble High Court of Gujarat in the case of Apex Therm Packaging Pvt. Ltd. 222 Taxmann 125 wherein it was held that Section 68 of the Income-tax Act, 1961 - Cash credit (Unsecured loan) - Whether when full particulars, inclusive of confirmation with name, address and PAN Number, copy of income tax returns, balance sheet, profit and loss account and computation of total income in respect of all creditors/lenders were furnished and w…

Smg Estates (P) Ltd., Delhi vs. ACIT, Circle- 24(1), New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 1537/DEL/2019[2015-16]Status: DisposedITAT Delhi12 Jul 2019AY 2015-16

Bench: Sh. H. S. Sidhudr. B. R. R. Kumarita No. 1537/Del/2019 : Asstt. Year : 2015-16 M/S Smg Estates (P) Ltd., Vs Acit, E-42, Greater Kailash, Part-Ii, Circle-24(1), South Delhi, Delhi-110048 New Delhi (Appellant) (Respondent) Pan No. Aaics2351R Assessee By : Sh. Raj Kumar Gupta, Ca Revenue By : Ms. Ashima Neb, Sr. Dr Date Of Hearing: 03.07.2019 Date Of Pronouncement: 12.07.2019 Order Per Dr. B. R. R. Kumar:

For Appellant: Sh. Raj Kumar Gupta, CAFor Respondent: Ms. Ashima Neb, Sr. DR

Section 115BSection 133(6)Section 68

…e Revenue did not make required enquiries. The balance sheet and the business affairs clearly prove the financial capability of the lenders. Reliance is also placed on the judgment of Hon’ble High Court of Gujarat in the case of Apex Therm Packaging Pvt. Ltd. 222 Taxmann 125 wherein it was held that Section 68 of the Income- tax Act, 1961 - Cash credit (Unsecured loan) - Whether when full particulars, inclusive of confirmation with name, address and PAN Number, copy of income tax returns, balance sheet, profit and loss account and computation of total income in respect of all creditors/lenders were furnished and…

M/S Opulent Trading & Investment Pvt. Ltd, Mumbai vs. ITO 10 (3) (2), Mumbai

In the result, appeal filed by the assessee is treated as allowed, for

ITA 2814/MUM/2018[2014-15]Status: DisposedITAT Mumbai29 Mar 2019AY 2014-15

Bench: Shri G Manjunatha () & Shri Ravish Sood () - Ay 2013-14 - Ay 2014-15

Section 131Section 133(6)Section 143(2)Section 68

…1 ITAs 2813 & 2814/Mum/2018 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C”, MUMBAI Before Shri G Manjunatha (ACCOUNTANT MEMBER) AND Shri Ravish Sood (JUDICIAL MEMBER) - AY 2013-14 - AY 2014-15 M/s Opulent Trading & vs ITO-10(3)(2), Mumbai Investment Pvt Ltd, 138-A, Chandawadi, 2nd Floor, Flat No.15, C.P. Tank Road, Mumbai 400 004 PAN : AAACO2872M APPELLANT RESPONDEDNT Appellant by Shri Bhupendra Shah Respondent by Smt. R Sindhu Date of hearing 06-02-2019 Date of pronouncement 29-03-2019 O R D E R Per G Manjunatha, AM : These two appeals filed by the assessee are directed against the common order o…

DCIT, New Delhi vs. M/S. Mahesh Wood Products (P) Ltd., New Delhi

In the result, the ITA No

ITA 4875/DEL/2014[2010-11]Status: DisposedITAT Delhi21 Feb 2019AY 2010-11

Bench: Sh. H.S. Sidhu & Shri Prashant Maharishi

Section 132Section 132(4)Section 143(2)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘E’, NEW DELHI BEFORE SH. H.S. SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No. 4873 TO 4875/Del/2014 Assessment Years: 2008-09 to 2010-11 DCIT, CENTRAL CIRCLE-03, Vs. M/S MAHESH WOOD PRODUCTS ROOM NO. 355, 3RD FLOOR, (P) LTD., JHANDEWALAN EXTENSION, A-121, ASHOK VIHAR, NEW DELHI – 110 055 PHASE-1, NEW DELHI (PAN AAACM0118Q) (Appellant) (Respondent) Department by Ms. Pramita M. Biswas, CIT(DR) Assessee by Sh. S.K. Gupta, CA ORDER PER H.S. SIHU, JM These 03 appeals are filed by the Revenue against the respective Orders passed by…

DCIT, New Delhi vs. M/S. Mahesh Wood Products (P) Ltd., New Delhi

In the result, the ITA No

ITA 4874/DEL/2014[2009-10]Status: DisposedITAT Delhi21 Feb 2019AY 2009-10

Bench: Sh. H.S. Sidhu & Shri Prashant Maharishi

Section 132Section 132(4)Section 143(2)Section 153A

DCIT, New Delhi vs. M/S. Mahesh Wood Products (P) Ltd., New Delhi

In the result, the ITA No

ITA 4873/DEL/2014[2008-09]Status: DisposedITAT Delhi21 Feb 2019AY 2008-09

Bench: Sh. H.S. Sidhu & Shri Prashant Maharishi

Section 132Section 132(4)Section 143(2)Section 153A

DCIT 9(3)(1), Mumbai vs. Fern Infrastructure P.Ltd, Mumbai

ITA 3390/MUM/2016[2010-11]Status: DisposedITAT Mumbai31 May 2018AY 2010-11

For Appellant: Shri Vijay MehtaFor Respondent: Shri Saurabh Deshpande

Section 131(1)Section 133Section 68

…आयकर अपील"य अ"धकरण “के” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI SHAMIM YAHYA, AM AND SHRI RAVISH SOOD, JM आयकर अपील सं./I.T.A. No. 3390/Mum/2016 ("नधा"रण वष" / Assessment Year: 2010-11) Dy. CIT-9(3)(1), M/s. Fern Infrastructure Pvt. Ltd. बनाम/ 215, Aayakar Bhavan, 2nd Floor, 6th Floor, Akurti Trade Centre, M. K. Marg, Mumbai-400 020 Road No. 7, Marol, MIDC, Vs. Andheri (E), Mumbai-400 093 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. AABCF 2322 C (Revenue) : (Assessee) आयकर अपील सं./I.T.A. No. 3141/Mum/2016 ("नधा"रण वष" / Assessment Year: 2010-11) बनाम/ M/s. Fern Infrastructur…

ITO 11(3)(2), Mumbai vs. Puran C. Chhajed, Mumbai

In the result, appeal of the assessee is allowed whereas appeal of the Revenue is dismissed

ITA 4718/MUM/2013[2001-02]Status: DisposedITAT Mumbai10 Apr 2017AY 2001-02

Bench: Shri R.C.Sharma, Am & Shri Ramlal Negi, Jm Ito – 11(3)(2), Mumbai Vs. Mr. Puran C.Chhajed 5, 1St Floor, Noble Apt., Lbs Marg, Kurla (West) Mumbai – 400 070 Pan/Gir No. Aabpc2464R Appellant) .. Respondent) & Mr. Puran C.Chhajed Vs. Ito – 11(3)(2), Mumbai 5, 1St Floor, Noble Apt., Lbs Marg, Kurla (West) Mumbai – 400 070 Pan/Gir No. Aabpc2464R Appellant) .. Respondent)

Section 131Section 143Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “C”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI RAMLAL NEGI, JM ITO – 11(3)(2), Mumbai Vs. Mr. Puran C.Chhajed 5, 1st Floor, Noble Apt., LBS Marg, Kurla (West) Mumbai – 400 070 PAN/GIR No. AABPC2464R Appellant) .. Respondent) & Mr. Puran C.Chhajed Vs. ITO – 11(3)(2), Mumbai 5, 1st Floor, Noble Apt., LBS Marg, Kurla (West) Mumbai – 400 070 PAN/GIR No. AABPC2464R Appellant) .. Respondent) Revenue by Shri Rajat Mittal Assessee by Dr. K. Shivram alongwith Ms. Neelam Jadhav Date of Hearing 12/01/2017 Date of Pronouncement 10/04/2017 आदेश / O R D E R PER R.C.SHARMA (A.M): T…

Citibuilders & Developers, Navi Mumbai vs. ITO 22(3)(1), Navi Mumbai

In the result, appeal of the Assessee is Allowed

ITA 1495/MUM/2011[1996-97]Status: DisposedITAT Mumbai23 Mar 2016AY 1996-97

Bench: Shri D. Karunakara Rao, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.1495/Mum/11 ("नधा"रण वष" / Assessment Year: 1996-97) Citi Builders & Developers Income Tax Officer Ward बनाम/ 211, Thaper Complex, 22(3)(1) Vs. 2Nd Floor, Plot No.51, Tower 6, 3Rd Floor, Cbd Belapur, Vashi Rly. Station, Navi Mumbai - 400614 Navi Mumbai - 400703 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aacfc7080N

For Appellant: Shri Dharmesh ShahFor Respondent: Shri Akhilendra P. Yadav

Section 133(6)Section 68

…आयकर अपील"य अ"धकरण,“सी” "यायपीठ, मुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI AMARJIT SINGH, JM आयकर अपील सं/ I.T.A. No.1495/Mum/11 ("नधा"रण वष" / Assessment Year: 1996-97) Citi Builders & Developers Income Tax Officer Ward बनाम/ 211, Thaper Complex, 22(3)(1) Vs. 2nd Floor, Plot No.51, Tower 6, 3rd Floor, CBD Belapur, Vashi Rly. Station, Navi Mumbai - 400614 Navi Mumbai - 400703 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AACFC7080N .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Assessee by: Shri Dharmesh Shah Department by: Shri Akhilendra P. Yadav सुनवाई क…

ACIT, New Delhi vs. Smt. Usha Kapoor, New Delhi

In the result, the Revenue’s Appeal as well as Assessee’s Cross

ITA 1949/DEL/2012[2008-09]Status: DisposedITAT Delhi15 Feb 2016AY 2008-09

Bench: Shri H.S. Sidhu & Shri L.P. Sahuassessment Year: 2008-09 Assistant Commissioner Of Income Tax Vs. Smt. Usha Kapoor, Circle 36(1), New Delhi G-87, Preet Vihar, Delhi-92 (Pan:Ahepk8691A) (Appellant) (Respondent)

For Appellant: Sh. R.K. Tandon, CAFor Respondent: Sh. V.R. Sonbhadra, Sr. DR

Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘H’, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER Assessment Year: 2008-09 Assistant Commissioner of Income Tax vs. Smt. Usha Kapoor, Circle 36(1), New Delhi G-87, Preet Vihar, Delhi-92 (PAN:AHEPK8691A) (APPELLANT) (RESPONDENT) AND CROSS OBJECTION NO. 224/Del/2012 (IN ITA NO. 1949/DEL/2012) Assessment Year: 2008-09 Smt. Usha Kapoor, vs. ACIT, CIRCLE 36(1) G-87, Preet Vihar, Delhi-92 New Delhi (PAN:AHEPK8691A) (APPELLANT) (RESPONDENT) Department by : Sh. V.R. Sonbhadra, Sr. DR Assessee by : Sh. R.K. Tandon, CA Date…