CIT v. Empire Buildtech (P.) Ltd.

43 Taxmann.com 269High Court2014#8470 most cited

What is CIT v. Empire Buildtech (P.) Ltd. authority for?

For share application money to be treated as an unexplained cash credit under Section 68, the assessee must demonstrate the genuineness of the transaction, not just the identity and address of the investors. If investors do not respond to notices, the addition may not be sustainable if the assessee has provided necessary documentation.

13

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2017 to 2025.

Also referred to as

CIT v Empire Buildtech · Section 68 · share application money · cash credit · genuineness of transaction · investor response · section 133(6) · unexplained cash credit

Sections most often in play

Section 147Section 68Section 131Section 132(4)Section 133(6)Section 143(3)Section 148Section 151

Issues it is cited on

share application moneyunexplained cash creditsection 68personcompanydocumentinterest

Judgments citing CIT v. Empire Buildtech (P.) Ltd.

Eastern and Western Dresses Trading Private Limited, New Delhi vs. ITO Ward-8(1), New Delhi

Appeal is dismissed

ITA 1939/DEL/2020[2011-12]Status: DisposedITAT Delhi03 Jul 2025AY 2011-12

Bench: Shri Satbeer Singh Godara & Shri S. Rifaur Rahmanassessment Year: 2011-12 Vs. Income Tax Officer, M/S. Eastern & Western Dresses Trading Pvt. Ltd., Ward-8(1), No. 7, Shankar Vihar, New Delhi New Delhi Pan: Aabce5153G (Appellant) (Respondent) Assessee By None Department By Sh. Rajesh Kumar Dhanesta, Sr. Dr

Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘B’ NEW DELHI BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER Assessment Year: 2011-12 Vs. Income Tax Officer, M/s. Eastern and Western Dresses Trading Pvt. Ltd., Ward-8(1), No. 7, Shankar Vihar, New Delhi New Delhi PAN: AABCE5153G (Appellant) (Respondent) Assessee by None Department by Sh. Rajesh Kumar Dhanesta, Sr. DR Date of hearing 03.07.2025 Date of pronouncement 03.07.2025 ORDER PER SATBEER SINGH GODARA, JM This assessee’s appeal for assessment year 2011-12, arises against the Commissioner of Income Tax (Appea…

Bharath Hi-Tech Builders Pvt. Ltd., Bangalore vs. ACIT, Circle-1(1)(2), Bangalore

ITA 1035/BANG/2023[2017-18]Status: DisposedITAT Bangalore04 Apr 2024AY 2017-18

Bench: Shri George George Kshri Laxmi Prasad Sahu

For Appellant: Shri Inder Paul Bansal &For Respondent: Shri Nilanjan Dey, Addl. CIT (DR)
Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL "A" BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENT SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER ITA No.1035/Bang/2023 Assessment Year : 2017-18 Bharath Hi-Tech Builders Pvt. Ltd., 304 and 306 Gold Tower, 3rd Floor, Gold Residency Road, Bangalore-560 025. PAN : AAACK 8043 N APPELLANT The Asst. Commissioner of Income Tax, Vs. Circle-1(1)(2), Bangalore. RESPONDENT Assessee by : Shri Inder Paul Bansal & Shri Vivek Bansal, Advocates Revenue by : Shri Nilanjan Dey, Addl. CIT (DR) Date of hearing : 07.03.2024 Date of Pronouncement: 04.04.2024 ORDER PER SHRI LAXMI P…

Bharath Hi-Tech Builders Pvt. Ltd., Bangalore vs. Dy. CIT, Circle-1(1)(2), Bangalore

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

ITA 1034/BANG/2023[2009-10]Status: DisposedITAT Bangalore11 Mar 2024AY 2009-10

Bench: Shri George George K, Vice- & Shri Laxmi Prasad Sahu

For Appellant: Sri.Inder Paul Bansal & Sri.Vivek BansalFor Respondent: Sri.Nilanjan Dey, Addl.CIT-DR
Section 147Section 148Section 151Section 153ASection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “A”, BANGALORE Before Shri George George K, Vice-President & Shri Laxmi Prasad Sahu, Accountant Member ITA No.1034/Bang/2023 : Asst.Year 2009-2010 Bharath Hi-Tech Builders Pvt. Ltd. The Deputy Commissioner of 304 & 306 Gold Tower, 3rd Floor Income-tax, Circle 1(1)(2) v. Gold Residency Road Bangalore. Bangalore – 560 025. PAN : AAACK8043N. (Appellant) (Respondent) Appellant by : Sri.Inder Paul Bansal & Sri.Vivek Bansal Respondent by : Sri.Nilanjan Dey, Addl.CIT-DR Date of Pronouncement : 11.03.2024 Date of Hearing : 07.03.2024 O R D E R Per George George K, V…

Gold Finch Jewellery Ltd., Ahmedabad vs. The DCIT, Circle-2(1)(1), Ahmedabad

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

ITA 273/AHD/2017[2010-11]Status: DisposedITAT Ahmedabad23 Aug 2022AY 2010-11

Bench: Shri Mahavir Prasad, Judicial Memebr & Shri Waseem Ahmed, Accountant Memebr

For Appellant: Shri Aseem Thakkar, A.RFor Respondent: 01/08/2022
Section 131Section 133Section 143(2)Section 143(3)Section 148

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘D’ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMEBR & SHRI WASEEM AHMED, ACCOUNTANT MEMEBR आयकर अपील सं./I.T.A. Nos. 1074/Ahd/2016 & 273/Ahd/2017 ("नधा"रण वष" / Assessment Years : 2006-07 & 2010-11) Gold Finch Jewellery Ltd. The Dy. Commissioner of बनाम/ G-5, Pariseema Complex, Income Tax Vs. Nr. Swagat Cross Roads, C. Circle-2(1)(1), G. Road, Ahmedabad - Ahmedabad - 380015 380006 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAACG6992L .. (अपीलाथ" /Appellant) (""यथ" / Respondent) अपीलाथ" ओर से/Appellant by : Sh…

Gold Finch Jewellery Ltd., Ahmedabad vs. The DCIT, Circle-2(1)(1), Ahmedabad

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

ITA 1074/AHD/2016[2006-07]Status: DisposedITAT Ahmedabad23 Aug 2022AY 2006-07

Bench: Shri Mahavir Prasad, Judicial Memebr & Shri Waseem Ahmed, Accountant Memebr

For Appellant: Shri Aseem Thakkar, A.RFor Respondent: 01/08/2022
Section 131Section 133Section 143(2)Section 143(3)Section 148

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘D’ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMEBR & SHRI WASEEM AHMED, ACCOUNTANT MEMEBR आयकर अपील सं./I.T.A. Nos. 1074/Ahd/2016 & 273/Ahd/2017 ("नधा"रण वष" / Assessment Years : 2006-07 & 2010-11) Gold Finch Jewellery Ltd. The Dy. Commissioner of बनाम/ G-5, Pariseema Complex, Income Tax Vs. Nr. Swagat Cross Roads, C. Circle-2(1)(1), G. Road, Ahmedabad - Ahmedabad - 380015 380006 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAACG6992L .. (अपीलाथ" /Appellant) (""यथ" / Respondent) अपीलाथ" ओर से/Appellant by : Sh…

D.C.I.T. Central Cricle, Raipur vs. M/S R.R.Energy Ltd., Raigarh(C.G)

In the result, cross objections filed by the assessee for assessment years 2006-07, 2007-08 and 2008-09 are allowed and cross objections filed for the assessment years 2009-10, 2010-11, 2011-12 and...

ITA 231/BIL/2014[2012-13]Status: DisposedITAT Raipur18 Jan 2018AY 2012-13
For Appellant: Shri G.S.Agrawal, ARFor Respondent: Shri P.K.Mishra, CITDR
Section 133(6)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH, RAIPUR BEFORE:SHRI N.S.SAINI, AM &SHRI PAVAN KUMAR GADALE, JM ITA Nos.225 to 231/RPR/2014 (Assessment Years :2006-2007 to 2012-2013) DCIT, Central Circle, vs R.R.Energy Ltd. Central Revenue Building, N.H.No.22, Village Civil Lines, Garhumariya, Raipur-492001 Jharsuguda Road, Raigharh(CG) PAN No. : AACCR 8829 B (Appellant) .. tsednepseR AND Cross Objection Nos.02 to 08/RPR/2015 (Arising out of ITA Nos.225 to 231/RPR/2014) (Assessment Years :2006-2007 to 2012-2013) R.R.Energy Ltd. vs DCIT, Central Circle, N.H.No.22, Village Central Revenue Garhumariya, Building, C…

D.C.I.T. Central Cricle, Raipur vs. M/S R.R.Energy Ltd., Raigarh(C.G)

In the result, cross objections filed by the assessee for assessment years 2006-07, 2007-08 and 2008-09 are allowed and cross objections filed for the assessment years 2009-10, 2010-11, 2011-12 and...

ITA 230/BIL/2014[2011-12]Status: DisposedITAT Raipur18 Jan 2018AY 2011-12
For Appellant: Shri G.S.Agrawal, ARFor Respondent: Shri P.K.Mishra, CITDR
Section 133(6)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH, RAIPUR BEFORE:SHRI N.S.SAINI, AM &SHRI PAVAN KUMAR GADALE, JM ITA Nos.225 to 231/RPR/2014 (Assessment Years :2006-2007 to 2012-2013) DCIT, Central Circle, vs R.R.Energy Ltd. Central Revenue Building, N.H.No.22, Village Civil Lines, Garhumariya, Raipur-492001 Jharsuguda Road, Raigharh(CG) PAN No. : AACCR 8829 B (Appellant) .. tsednepseR AND Cross Objection Nos.02 to 08/RPR/2015 (Arising out of ITA Nos.225 to 231/RPR/2014) (Assessment Years :2006-2007 to 2012-2013) R.R.Energy Ltd. vs DCIT, Central Circle, N.H.No.22, Village Central Revenue Garhumariya, Building, C…

D.C.I.T. Central Cricle, Raipur vs. M/S R.R.Energy Ltd., Raigarh(C.G)

In the result, cross objections filed by the assessee for assessment years 2006-07, 2007-08 and 2008-09 are allowed and cross objections filed for the assessment years 2009-10, 2010-11, 2011-12 and...

ITA 229/BIL/2014[2010-11]Status: DisposedITAT Raipur18 Jan 2018AY 2010-11
For Appellant: Shri G.S.Agrawal, ARFor Respondent: Shri P.K.Mishra, CITDR
Section 133(6)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH, RAIPUR BEFORE:SHRI N.S.SAINI, AM &SHRI PAVAN KUMAR GADALE, JM ITA Nos.225 to 231/RPR/2014 (Assessment Years :2006-2007 to 2012-2013) DCIT, Central Circle, vs R.R.Energy Ltd. Central Revenue Building, N.H.No.22, Village Civil Lines, Garhumariya, Raipur-492001 Jharsuguda Road, Raigharh(CG) PAN No. : AACCR 8829 B (Appellant) .. tsednepseR AND Cross Objection Nos.02 to 08/RPR/2015 (Arising out of ITA Nos.225 to 231/RPR/2014) (Assessment Years :2006-2007 to 2012-2013) R.R.Energy Ltd. vs DCIT, Central Circle, N.H.No.22, Village Central Revenue Garhumariya, Building, C…

D.C.I.T. Central Cricle, Raipur vs. M/S R.R.Energy Ltd., Raigarh(C.G)

In the result, cross objections filed by the assessee for assessment years 2006-07, 2007-08 and 2008-09 are allowed and cross objections filed for the assessment years 2009-10, 2010-11, 2011-12 and...

ITA 228/BIL/2014[2009-10]Status: DisposedITAT Raipur18 Jan 2018AY 2009-10
For Appellant: Shri G.S.Agrawal, ARFor Respondent: Shri P.K.Mishra, CITDR
Section 133(6)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH, RAIPUR BEFORE:SHRI N.S.SAINI, AM &SHRI PAVAN KUMAR GADALE, JM ITA Nos.225 to 231/RPR/2014 (Assessment Years :2006-2007 to 2012-2013) DCIT, Central Circle, vs R.R.Energy Ltd. Central Revenue Building, N.H.No.22, Village Civil Lines, Garhumariya, Raipur-492001 Jharsuguda Road, Raigharh(CG) PAN No. : AACCR 8829 B (Appellant) .. tsednepseR AND Cross Objection Nos.02 to 08/RPR/2015 (Arising out of ITA Nos.225 to 231/RPR/2014) (Assessment Years :2006-2007 to 2012-2013) R.R.Energy Ltd. vs DCIT, Central Circle, N.H.No.22, Village Central Revenue Garhumariya, Building, C…

D.C.I.T. Central Cricle, Raipur vs. M/S R.R.Energy Ltd., Raigarh(C.G)

In the result, cross objections filed by the assessee for assessment years 2006-07, 2007-08 and 2008-09 are allowed and cross objections filed for the assessment years 2009-10, 2010-11, 2011-12 and...

ITA 227/BIL/2014[2008-09]Status: DisposedITAT Raipur18 Jan 2018AY 2008-09
For Appellant: Shri G.S.Agrawal, ARFor Respondent: Shri P.K.Mishra, CITDR
Section 133(6)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH, RAIPUR BEFORE:SHRI N.S.SAINI, AM &SHRI PAVAN KUMAR GADALE, JM ITA Nos.225 to 231/RPR/2014 (Assessment Years :2006-2007 to 2012-2013) DCIT, Central Circle, vs R.R.Energy Ltd. Central Revenue Building, N.H.No.22, Village Civil Lines, Garhumariya, Raipur-492001 Jharsuguda Road, Raigharh(CG) PAN No. : AACCR 8829 B (Appellant) .. tsednepseR AND Cross Objection Nos.02 to 08/RPR/2015 (Arising out of ITA Nos.225 to 231/RPR/2014) (Assessment Years :2006-2007 to 2012-2013) R.R.Energy Ltd. vs DCIT, Central Circle, N.H.No.22, Village Central Revenue Garhumariya, Building, C…

D.C.I.T. Central Cricle, Raipur vs. M/S R.R.Energy Ltd., Raigarh(C.G)

In the result, cross objections filed by the assessee for assessment years 2006-07, 2007-08 and 2008-09 are allowed and cross objections filed for the assessment years 2009-10, 2010-11, 2011-12 and...

ITA 226/BIL/2014[2007-08]Status: DisposedITAT Raipur18 Jan 2018AY 2007-08
For Appellant: Shri G.S.Agrawal, ARFor Respondent: Shri P.K.Mishra, CITDR
Section 133(6)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH, RAIPUR BEFORE:SHRI N.S.SAINI, AM &SHRI PAVAN KUMAR GADALE, JM ITA Nos.225 to 231/RPR/2014 (Assessment Years :2006-2007 to 2012-2013) DCIT, Central Circle, vs R.R.Energy Ltd. Central Revenue Building, N.H.No.22, Village Civil Lines, Garhumariya, Raipur-492001 Jharsuguda Road, Raigharh(CG) PAN No. : AACCR 8829 B (Appellant) .. tsednepseR AND Cross Objection Nos.02 to 08/RPR/2015 (Arising out of ITA Nos.225 to 231/RPR/2014) (Assessment Years :2006-2007 to 2012-2013) R.R.Energy Ltd. vs DCIT, Central Circle, N.H.No.22, Village Central Revenue Garhumariya, Building, C…

D.C.I.T. Central Cricle, Raipur vs. M/S R.R.Energy Ltd., Raigarh(C.G)

In the result, cross objections filed by the assessee for assessment years 2006-07, 2007-08 and 2008-09 are allowed and cross objections filed for the assessment years 2009-10, 2010-11, 2011-12 and...

ITA 225/BIL/2014[2006-07]Status: DisposedITAT Raipur18 Jan 2018AY 2006-07
For Appellant: Shri G.S.Agrawal, ARFor Respondent: Shri P.K.Mishra, CITDR
Section 133(6)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH, RAIPUR BEFORE:SHRI N.S.SAINI, AM &SHRI PAVAN KUMAR GADALE, JM ITA Nos.225 to 231/RPR/2014 (Assessment Years :2006-2007 to 2012-2013) DCIT, Central Circle, vs R.R.Energy Ltd. Central Revenue Building, N.H.No.22, Village Civil Lines, Garhumariya, Raipur-492001 Jharsuguda Road, Raigharh(CG) PAN No. : AACCR 8829 B (Appellant) .. tsednepseR AND Cross Objection Nos.02 to 08/RPR/2015 (Arising out of ITA Nos.225 to 231/RPR/2014) (Assessment Years :2006-2007 to 2012-2013) R.R.Energy Ltd. vs DCIT, Central Circle, N.H.No.22, Village Central Revenue Garhumariya, Building, C…

M/S. Meditronics India Pvt. Ltd., Delhi vs. ITO, New Delhi

The appeal is allowed

ITA 6251/DEL/2012[2004-05]Status: DisposedITAT Delhi12 Sept 2017AY 2004-05

Bench: Shri I. C. Sudhir & Shri L. P. Sahui. T. Appeal No. 6251/Del/2012 Assessment Year : 2004-2005. M/S. Meditronics India Pvt. Ltd., Income Tax Officer, 41, Pocket–Ii, Jasola, Vs. Ward : 6 (3), D E L H I – 110 025. New Delhi. Pan : Aadcm 3622 Q (Appellant) (Respondent)

For Appellant: Shri Salil Aggarwal, Adv.; &For Respondent: Shri Gudrun Nehra, Sr. D. R
Section 147

…1 I. T. Appeal No. 6251/Del/2012 Assessment Year : 2004-2005. IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCHES : “E” NEW DELHI ] BEFORE SHRI I. C. SUDHIR, JUDICIAL MEMBER AND SHRI L. P. SAHU, ACCOUNTANT MEMBER I. T. Appeal No. 6251/Del/2012 Assessment Year : 2004-2005. M/s. Meditronics India Pvt. Ltd., Income Tax Officer, 41, Pocket–II, Jasola, Vs. Ward : 6 (3), D e l h I – 110 025. New Delhi. PAN : AADCM 3622 Q (Appellant) (Respondent) Assessee by : Shri Salil Aggarwal, Adv.; & Shri Shailesh Gupta, Adv.; Department by : Shri Gudrun Nehra, Sr. D. R.; Date of Hearing : 02.08.2017 Date of Pronounceme…

CIT v. Empire Buildtech (P.) Ltd. (43 Taxmann.com 269) — Cited in 13 Judgments | BharatTax