What is CIT v. Five Vision Promoters (P.) Ltd. authority for?

Section 68 of the Income Tax Act can be invoked to make an addition only when the assessee offers no explanation for a cash credit or the explanation provided is unsatisfactory. An addition for share application money is not justified if the Revenue has no material to dispute the genuineness or creditworthiness of the investors or the source of money.

How many judgments cite CIT v. Five Vision Promoters (P.) Ltd.?

61 judgments on BharatTax cite CIT v. Five Vision Promoters (P.) Ltd. (380 ITR 289), spanning 2017 to 2025.

Which sections of the Income Tax Act does CIT v. Five Vision Promoters (P.) Ltd. come up under?

It is most often cited in judgments turning on Section 68, Section 132, Section 133(6), Section 143(3), Section 153A, Section 153C.

CIT v. Five Vision Promoters (P.) Ltd. (380 ITR 289)

ACIT, CENTRAL CIRCLE- 15, NEW DELHI vs. JUICY BEVERAGES PVT. LTD., NEW DELHI

In the result, appeal of the Revenue is dismissed

ITA 2254/DEL/2018[2014-15]Status: HeardITAT Delhi21 Mar 2025AY 2014-15

Bench: Shri Shamim Yahya & Shri Challa Nagendra Prasadआ.अ.सं/.I.T.A No.2254/Del/2018 िनधा"रणवष"/Assessment Year:2014-15 बनाम Acit, Juicy Beverages Pvt. Ltd., Central Circle-15, Vs. 1643, Sector-B, Pocket-1, Room No.353, E-2, Ara Centre, Vasant Vihar, New Delhi. Jhandewalan Extn., New Delhi. Pan No.Aaacj9570D अपीलाथ" Appellant ""यथ"/Respondent

Section 132Section 153ASection 68

…ITA No.2254/Del/2018 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C” NEW DELHI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER आ.अ.सं/.I.T.A No.2254/Del/2018 िनधा"रणवष"/Assessment Year:2014-15 बनाम ACIT, Juicy Beverages Pvt. Ltd., Central Circle-15, Vs. 1643, Sector-B, Pocket-1, Room No.353, E-2, ARA Centre, Vasant Vihar, New Delhi. Jhandewalan Extn., New Delhi. PAN No.AAACJ9570D अपीलाथ" Appellant ""यथ"/Respondent Revenue by Shri Rajesh Mahajan, Sr. DR Assessee by Shri V.K. Aggarwal, AR सुनवाईक"तारीख/ Date of hearing: 21.03.2025 21.03.2025 उ"ोषणाक"तारीख/Pronoun…

DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-1(3), NAGPUR vs. M/S. FUELCO COAL INDIA LTD., NAGPUR

Appeal of the Revenue is dismissed

ITA 90/NAG/2022[2014-15]Status: DisposedITAT Nagpur14 Feb 2025AY 2014-15

Bench: Shri V. Durgarao & Shrik.M. Roy, Accountant, Member

For Appellant: Shri Kishore P. DewaniFor Respondent: Shri Sandipkumar Salunke

Section 143(2)Section 143(3)Section 36(1)(iii)Section 40Section 40aSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGARAO, JUDICIAL MEMBER AND SHRIK.M. ROY, ACCOUNTANT, MEMBER ITA no.90/Nag./2022 (Assessment Year : 2014–15) Dy. Commissioner of Income Tax ……………. Appellant Central Circle–1(2), Nagpur v/s M/s. Fuel Co. Coal India Ltd. 926–A, Fulwani Palace ……………. Respondent Central Avenue, Despande Layout Nagpur 440 008 PAN – AAACF8231B Assessee by : Shri Kishore P. Dewani Revenue by : Shri Sandipkumar Salunke Date of Hearing – 30/01/2025 Date of Order – 14/02/2025 O R D E R PER V. DURGA RAO, J.M. The appeal by the assessee is emanating from the impu…

VASHISTH BUILDERS AND ENGINEERS PVT. LTD.,NEW DELHI vs. DCIT, CIRCLE- 26(1), NEW DELHI

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

ITA 6934/DEL/2018[2012-13]Status: DisposedITAT Delhi11 Oct 2024AY 2012-13

Bench: Shri S. Rifaur Rahman & Shri Sudhir Pareek, Judicialmember Vashisth Builders & Engineers Pvt. Ltd., Vs. Dcit, Circle-26(1), A-52, 2Nd Floor, Fiee Complex, New Delhi Okhla Industrial Area, Phase-2, New Delhi. (Pan: Aabcv3687L) (Appellant) (Respondent) Assessee By : Dr. Rakesh Gupta, Advocate Revenue By : Shir Vivek K. Upadhyay, Sr. Dr. Date Of Hearing : 27.08.2024 Date Of Order : 11.10.2024 O R D E R Per S. Rifaur Rahman, Am : 1. This Appeal Is Filed By The Assessee Against The Order Of The Ld. Commissioner Of Income Tax (Appeals-10), New Delhi Dated 13.08.2018 For The Assessment Year 2012-13. Aggrieved With The Above Order, Assessee Is In Appeal Before Us By Raising Following Grounds Of Appeal :- I) The Ld. Cit(A) Has Erred In Law & On Facts In Upholding The Assessment Order Passed By The Deputy Commissioner Of Income Tax, Circle 26(1), New Delhi Under Section 143(3) Of The Act, By Making An Addition Of Rs. 7,23,72,000/- Without Appreciating The Facts & 2 Circumstances Of The Case, The Law As Applicable & The Submissions & The Supporting Evidence Produced By The Appellant. Ii) The Ld. Cit(A) Has Erred In Law & On Facts In Upholding The Disallowance / Addition Of Rs. 3,72,000/- Made By The Dcit As Notional Interest On Interest Free Loans Granted By The Appellant Out Of The Interest Expense Claimed By The Appellant Without Appreciating The Facts & Circumstances Of The Case, The Law As Applicable & The Submissions & The Supporting Evidence Produced By The Appellant. Iii) The Ld. Cit(A) Has Erred In Law & On Facts In Upholding The Addition Of Rs. 7,20,000/- Made By The Dcit By Treating The Share Capital Received By The Appellant During The Year As Unexplained Cash- Credit, Without Appreciating The Facts & Circumstances Of The Case, The Law As Applicable & The Submissions & The Supporting Evidence Produced By The Appellant.

For Appellant: Dr. Rakesh Gupta, AdvocateFor Respondent: Shir Vivek K. Upadhyay, Sr. DR

Section 143(3)

…0IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”, NEW DELHI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI SUDHIR PAREEK, JUDICIALMEMBER Vashisth Builders and Engineers Pvt. Ltd., vs. DCIT, Circle-26(1), A-52, 2nd floor, FIEE Complex, New Delhi Okhla Industrial Area, Phase-2, New Delhi. (PAN: AABCV3687L) (APPELLANT) (RESPONDENT) ASSESSEE BY : Dr. Rakesh Gupta, Advocate REVENUE BY : Shir Vivek K. Upadhyay, Sr. DR. Date of Hearing : 27.08.2024 Date of Order : 11.10.2024 O R D E R PER S. RIFAUR RAHMAN, AM : 1. This appeal is filed by the assessee against the order of the Ld. Commissioner of Income Ta…

ACIT, CENTRAL CIRCLE- 15 , NEW DELHI vs. UNIVERSAL ELECTRONICS AND COMMUNICATIONS P. LTD., NEW DELHI

ITA 2253/DEL/2018[2011-12]Status: DisposedITAT Delhi21 Sept 2023AY 2011-12

Bench: Shri Shamim Yahya & Shri Anubhav Sharma

Section 132Section 153ASection 53ASection 68

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”: NEW DELHI BEFORE SHRI SHAMIM YAHYA , ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER ITA No. 2253 /DEL/2018 A.Y. 2011-12 ACIT, Central Circle 15, Vs Universal Electronics & Communications New Delhi. P. Ltd., Pocket-1, Vasant Vihar, New Delhi-110055. PAN: AAACU0208M APPELLANT RESPONDENT Assessee represented by Shri V.K. Agarwal, AR & Ms. Sweta Bansal, CA Department represented Shri T. Jamesh Singson, CIT(DR) by Date of hearing 19.09.2023 Date of pronouncement 21.09.2023 O R D E R PER ANUBHAV SHARMA, JM: The Revenue has come in appeal chall…

ASSISTANT COMMISSIONER OF INCOME TAX,CIRCLE 1(1), RAIPUR vs. M/S R.R. INDUSTRIAL CORPORATION (INDIA) PRIVATE LIMITED, RAIPUR

ITA 144/RPR/2018[2013-14]Status: DisposedITAT Raipur11 Jul 2023AY 2013-14

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं. / Ita No. 144/Rpr/2018 "नधा"रण वष" / Assessment Year : 2013-14 The Assistant Commissioner Of Income Tax-1(1), Raipur (C.G.) .......अपीलाथ" / Appellant बनाम / V/S. M/S. R.R. Industrial Corporation (India) Pvt. Ltd., Station Road, Telghani Naka, Raipur (C.G.) Pan : Aaecr4291B ……""यथ" / Respondent

For Appellant: Shri Amit M. Jain, AdvocateFor Respondent: Smt. Ila M. Parmar, CIT-DR

Section 143(2)Section 143(3)Section 250(4)Section 68

…mpleted u/s 143(3). Where there is no material to dispute genuineness or creditworthiness of investors and source of money received by assessee, the addition on account of share application money not justified. (CIT vs. Five Vision Promoters Pvt. Ltd., (2016) 380 ITR 289 Del). In the present case the statement relied upon in the assessment was in the case of Kush Trading and the statement was not resulted in adverse finding in Kush Trading. case of Principal CIT vs. Soft Creations Pvt. Ltd., (2016) 387 ITR 636 (Delhi High Court) on an appeal filed by the department has held that if assessee has provided Permanent…

DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE- 3, GUWAHATI vs. M/S. SATYAM ISPAT (NORTH EAST) LIMITED, BANDERDEWA

In the result, the appeals filed by the Revenue for AY 2011-

ITA 87/GTY/2017[2012-13]Status: DisposedITAT Guwahati03 Mar 2023AY 2012-13

Bench: Sri Rajpal Yadav(Kz) & Dr. Manish Borad

Section 132Section 133(6)Section 139Section 143(2)Section 153CSection 250Section 68Section 80I

…i) (ii) C.I.T. vs. Kamdhenu Steel & Alloys Ltd. (2014) 361 ITR 220 (Delhi) (iii) C.I.T. vs. Lovely Exports Pvt. Ltd. 319 ITR (St.) 5 (S.C.) 320 (iv) C.I.T. vs. Sameer Bio-Tech Pvt. Ltd. 325 ITR 294 (Delhi) (v) C.I.T. vs. Five Vision Promoters Pvt. Ltd. (2016) 380 ITR 289 (Delhi) (vi) C.I.T. vs. Dwarkadhish Investment Pvt. Ltd. 330 R 298 (Delhi) (vii) C.I.T. vs. Divine Leasing & Finance Ltd. (2008) 299 ITR 268 (Delhi) In view of my above discussion, I delete the addition made in respect of share capital and share premium. This ground of appeal is, therefore, allowed. Ground No.6 (a), (b) and (c): These grounds per…

DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE- 3, GUWAHATI vs. M/S. SATYAM ISPAT (NORTH EAST) LIMITED, BANDERDEWA

In the result, the appeals filed by the Revenue for AY 2011-

ITA 86/GTY/2017[2011-12]Status: DisposedITAT Guwahati03 Mar 2023AY 2011-12

Bench: Sri Rajpal Yadav(Kz) & Dr. Manish Borad

Section 132Section 133(6)Section 139Section 143(2)Section 153CSection 250Section 68Section 80I

…i) (ii) C.I.T. vs. Kamdhenu Steel & Alloys Ltd. (2014) 361 ITR 220 (Delhi) (iii) C.I.T. vs. Lovely Exports Pvt. Ltd. 319 ITR (St.) 5 (S.C.) 320 (iv) C.I.T. vs. Sameer Bio-Tech Pvt. Ltd. 325 ITR 294 (Delhi) (v) C.I.T. vs. Five Vision Promoters Pvt. Ltd. (2016) 380 ITR 289 (Delhi) (vi) C.I.T. vs. Dwarkadhish Investment Pvt. Ltd. 330 R 298 (Delhi) (vii) C.I.T. vs. Divine Leasing & Finance Ltd. (2008) 299 ITR 268 (Delhi) In view of my above discussion, I delete the addition made in respect of share capital and share premium. This ground of appeal is, therefore, allowed. Ground No.6 (a), (b) and (c): These grounds per…

RIVET ELECTRICAL PVT LTD,FARIDABAD vs. PR. CIT, FARIDABAD

In the result, the appeal of the assessee is allowed

ITA 6225/DEL/2019[2014-15]Status: DisposedITAT Delhi15 Nov 2022AY 2014-15

Bench: Shri Kul Bharat & Shri Pradip Kumar Kedia[Assessment Year : 2014-15] Rivet Electrical Pvt.Ltd., Vs Pr.Cit, Ff-9, Vishnu Place, Faridabad, Near Neelam Flyover, Sec-20B, Haryana. Faridabad, Haryana-121002. Pan-Aafcr8803C Appellant Respondent Appellant By Shri Rajeev Saxena, Adv., Ms. Sumangl Saxena, Adv. & Shri Sahyamsunder, Adv. Respondent By Shri Anuj Garg, Sr.Dr Date Of Hearing 12.10.2022 Date Of Pronouncement 15.11.2022

Section 133(6)Section 142(1)Section 143(2)Section 143(3)Section 263

…ould not be added back to the income of the assessee company. Further, reliance is also placed on the following judgments/judicial announcements I. Judgment of Hon'ble Delhi High Court in the case of CIT &Ors, Vs. Five Vision Promoters Pvt. Ltd., &Ors. (2016) 380 ITR 289 (Del.) in which it was held as under: "Provisions of s 68 can be invoked only where assessee offers no explanation at ail or explanation offered is unsatisfactory; and addition thereunder can be made only on that condition." II. Judgment of Hon'ble Delhi High Court in the case of CIT vs. Shiv Dhooti Pearls & Investment Ltd., (2016) 237 Taxman 109…

M/S. LEOPARD VITRIFIED PVT. LTD.,VILLAGE MATEL, DIST. MORBI vs. THE PR. CIT-1, RAJKOT , RAJKOT

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

ITA 83/RJT/2021[2016-17]Status: DisposedITAT Rajkot07 Jul 2022AY 2016-17

Bench: Shri Pramod M. Jagtap & Shri Mahavir Prasad, Judicial Memebr

For Appellant: Shri Dhinal Shah, A.RFor Respondent: 12/05/2022

Section 143(3)Section 263

…ITR 570, • Gujarat High Court in case of Mitesh Rolling Mills Pvt Ltd. - 258 ITR 278, • Gujarat High Court in case of Green Finance Ltd. -judgment dated 10.11.2014 in Tax Appeal No. 67-68 of 2001, • Delhi High Court in case of Five Vision Promoters Pvt Ltd. - 380 ITR 289, • Ahmedabad ITAT in case of Praful (Agarwal) Art Prints Pvt Ltd. ITA No. 3568/Ahm/2007, • Ahmedabad ITAT in case of Siyed Paper Mills Ltd. - ITA No. 1544-1545/Ahm/2007, • Agra ITAT in case of M/s. Garg Preservation Pvt. Ltd- ITA No. 79/Agra/2012, 4.7 The assessee further contended that the order passed by the AO was not erroneous and therefore,…

ACIT, CENTRAL CIRCLE-19, NEW DELHI vs. M/S K.R. PULP & PAPERS LTD,, NEW DELHI

In the result, the appeal of the Revenue is

ITA 5064/DEL/2017[2009-10]Status: DisposedITAT Delhi31 Mar 2022AY 2009-10

Bench: Shri R.K. Panda & Shri N.K. Choudhry

For Appellant: Ms. Monika Aggarwal, AdvocateFor Respondent: Smt. Sunita Singh, CIT-DR

Section 132Section 143(3)Section 147Section 80I

…ied upon the following decisions: 1. CIT vs., Value Capital Services Ltd., 307 ITR 334 (Del.) CIT vs., Real Time Marketing (P) Ltd., 306 ITR 55 2. (Del.) CIT vs., Kamdhenu Steel and Alloys Ltd., 361 ITR 220 3. (Del.) CIT vs., Five Vision Promoters (P) Ltd., 380 ITR 289 4. (Del.). 7.2. He submitted that out of the 54 shareholders, response duly accepted as received in the case of 46 shareholders and only in respect of one shareholder notice remained unserved and in case of 07 shareholders no reply was received. Learned Counsel for the Assessee referring to the following decisions submitted that non-service…

ACIT, CENTRAL CIRCLE-15, NEW DELHI vs. LUXMAN BUILDERS PVT. LTD., NEW DELHI

In the result, the CO filed by the assessee is allowed and the appeal filed by the Revenue is dismissed

ITA 817/DEL/2018[2010-11]Status: DisposedITAT Delhi14 Dec 2021AY 2010-11

Bench: Shri R.K. Panda & Shri Kul Bharatassessment Year: 2010-11 Acit, Vs Lumax Builders Pvt. Ltd., Central Circle-15, 25, Bazar Lane, New Delhi. Bengali Market, New Delhi. Pan: Aaacl2184R Co No.93/Del/2018 (Ita No.817/Del/2018) Assessment Year: 2010-11 Lumax Builders Pvt. Ltd., Vs. Acit, 25, Bazar Lane, Central Circle-15, Bengali Market, New Delhi New Delhi. Pan: Aaacl2184R (Appellant) (Respondent) Assessee By : Shri Gautam Jain, Advocate & Shri Lalit Mohan, Advocate Revenue By : Ms Paramita M. Biswas, Cit, Dr Date Of Hearing : 16.09.2021 Date Of Pronouncement : 14.12.2021 Order Per R.K. Panda, Am: This Appeal Filed By The Revenue Is Directed Against The Order Dated 3Rd November, 2017 Of The Cit(A)-26, New Delhi, Relating To Assessment Year 2010- 11. Co No.93/Del/2018 2. The Assessee Has Filed The Co Against The Appeal Filed By The Revenue. For The Sake Of Convenience, These Were Heard Together & Are Being Disposed Of By This Common Order.

For Appellant: Shri Gautam Jain, Advocate &For Respondent: Ms Paramita M. Biswas, CIT, DR

Section 132Section 132(4)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : E : NEW DELHI (Through Virtual Hearing) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI KUL BHARAT, JUDICIAL MEMBER Assessment Year: 2010-11 ACIT, Vs Lumax Builders Pvt. Ltd., Central Circle-15, 25, Bazar Lane, New Delhi. Bengali Market, New Delhi. PAN: AAACL2184R CO No.93/Del/2018 (ITA No.817/Del/2018) Assessment Year: 2010-11 Lumax Builders Pvt. Ltd., Vs. ACIT, 25, Bazar Lane, Central Circle-15, Bengali Market, New Delhi New Delhi. PAN: AAACL2184R (Appellant) (Respondent) Assessee by : Shri Gautam Jain, Advocate & Shri Lalit Mohan, Advocate Revenue by : Ms…

ACIT, CENTRAL CIRCLE- 15, NEW DELHI vs. HAL OFFSHORE LTD., NEW DELHI

In the result, we hold that addition of share capital in the year under consideration has been made without relying on any incriminating material found during the course of search

ITA 6956/DEL/2018[2015-16]Status: DisposedITAT Delhi14 Dec 2021AY 2015-16

Bench: Shri R.K. Panda & Shri Kul Bharatassessment Year: 2015-16 Acit, Vs Hal Offshore Ltd., Central Circle-15, 25, Bazar Lane, New Delhi. Bengali Market, New Delhi. (Appellant) (Respondent) Assessee By : Shri Gautam Jain, Advocate & Shri Lalit Mohan, Ca Revenue By : Ms Paramita M. Biswas, Cit, Dr Date Of Hearing : 16.09.2021 Date Of Pronouncement : 14.12.2021 Order Per R.K. Panda, Am: This Appeal Filed By The Revenue Is Directed Against The Order Dated 2Nd August, 2018 Of The Cit(A)-26, New Delhi, Relating To Assessment Year 2015-16. 2. Facts Of The Case, In Brief, Are That The Assessee Is One Of The Group Companies Of Mmg Group & Has Business Interest In Several Segments Like Chartering & Leasing Of Vessels To Ongc & Shipping, Etc. In This Case, A Search & Seizure Operation U/S 132 Of The It Act, 1961 Was Carried Out On 28Th March, 2015. During The Course Of Search, Documents & Data Storage Devices, Etc., Belonging To The Assessee Were Found & Seized. The Assessee Filed Its Return Of Income On 29Th July, 2016 For The Assessment Year 2015-16 Declaring The Total Income At Rs.12,15,49,580/-. Notice U/S 143(2) Was Issued On 20Th May, 2016 Which Was Duly Served On The Assessee. Subsequently, Notice U/S 142(1) Along With A Questionnaire Was Issued To The Assessee Calling For Certain Information. The Assessee Complied To The Said Questionnaire By Filing The Requisite Details.

For Appellant: Shri Gautam Jain, Advocate &For Respondent: Ms Paramita M. Biswas, CIT, DR

Section 132Section 132(4)Section 142(1)Section 143(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : E : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI KUL BHARAT, JUDICIAL MEMBER Assessment Year: 2015-16 ACIT, Vs Hal Offshore Ltd., Central Circle-15, 25, Bazar Lane, New Delhi. Bengali Market, New Delhi. (Appellant) (Respondent) Assessee by : Shri Gautam Jain, Advocate & Shri Lalit Mohan, CA Revenue by : Ms Paramita M. Biswas, CIT, DR Date of Hearing : 16.09.2021 Date of Pronouncement : 14.12.2021 ORDER PER R.K. PANDA, AM: This appeal filed by the Revenue is directed against the order dated 2nd August, 2018 of the CIT(A)-26, New Delhi, relating t…

ACIT, CENTRAL CIRCLE- 15, NEW DELHI vs. MOON BEVERAGES LTD., NEW DELHI

In the result, we hold that addition of share capital in the year under consideration has been made without relying on any incriminating material found during the course of search

ITA 6955/DEL/2018[2014-15]Status: DisposedITAT Delhi14 Dec 2021AY 2014-15

Bench: Shri R.K. Panda & Shri Kul Bharatassessment Year: 2014-15 Acit, Vs Moon Beverages Ltd., Central Circle-15, 25, Bazar Lane, New Delhi. Bengali Market, New Delhi. Pan: Aaacm1635J Co No.06/Del/2019 (Ita No.6955/Del/2018) Assessment Year: 2014-15 Moon Beverages Ltd., Vs. Acit, 25, Bazar Lane, Central Circle-15, Bengali Market, New Delhi New Delhi. Pan: Aaacm1635J (Appellant) (Respondent) Assessee By : Shri Gautam Jain, Advocate & Shri Lalit Mohan, Ca Revenue By : Ms Paramita M. Biswas, Cit-Dr Date Of Hearing : 16.09.2021 Date Of Pronouncement : 14.12.2021 Order Per R.K. Panda, Am: This Appeal Filed By The Revenue Is Directed Against The Order Dated 2Nd August, 2018 Of The Cit(A)-26, New Delhi, Relating To Assessment Year 2014-15. Co No.06/Del/2019 The Assessee Has Filed Co Against The Appeal Filed By The Revenue. For The Sake Of Convenience, These Were Heard & Are Being Disposed Of By This Common Order.

For Appellant: Shri Gautam Jain, Advocate &For Respondent: Ms Paramita M. Biswas, CIT-DR

Section 132Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : E : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI KUL BHARAT, JUDICIAL MEMBER Assessment Year: 2014-15 ACIT, Vs Moon Beverages Ltd., Central Circle-15, 25, Bazar Lane, New Delhi. Bengali Market, New Delhi. PAN: AAACM1635J CO No.06/Del/2019 (ITA No.6955/Del/2018) Assessment Year: 2014-15 Moon Beverages Ltd., Vs. ACIT, 25, Bazar Lane, Central Circle-15, Bengali Market, New Delhi New Delhi. PAN: AAACM1635J (Appellant) (Respondent) Assessee by : Shri Gautam Jain, Advocate & Shri Lalit Mohan, CA Revenue by : Ms Paramita M. Biswas, CIT-DR Date of Hea…

JEEVAN POLYMERS (P) LIMITED ,HYDERABAD vs. DY. COMMISSIONER OF INCOME TAX , CIRCLE-2(1), HYDERABAD

Appeal is dismissed

ITA 93/HYD/2020[2014-15]Status: DisposedITAT Hyderabad25 Jun 2021AY 2014-15

Bench: Shri S.S. Godara & Shri L.P. Sahu

For Appellant: Sri A. V. Raghuram, ARFor Respondent: Sri R. Mujumdar, DR

Section 133(6)Section 143(3)Section 68

…dated 12.8.2016, letters, returns, annual accounts and confirmation of source of investments, hon’ble apex court’s decision in M/s Orissa Corporation (P) Ltd. Dt. 19.3.1986 159 ITR 76 (SC) and CIT vs M/s Five Vision Promoters Pvt Ltd. and others dt 27.11.2015 380 ITR 289 (Del.) that it is deemed to have specified all the three ingredients of identity, genuineness and creditworthiness of impugned share application money. ITA No. 93/Hyd/2020 AY : 2014-15 Jeevan Polymers (P) Ltd., Hyd. 2.2. Ld.DR has strongly supported the impugned addition made in both lower proceedings. 3. We have given our thoughtful consider…

ACIT, CENTRAL CIRCLE-15, NEW DELHI vs. SUNSTAR INFRA DEVELOPERS PVT. LTD., NEW DELHI

In the result, all the Cross Objections filed by the assessees are allowed and all the appeals filed by the Revenue are dismissed

ITA 816/DEL/2018[2012-13]Status: DisposedITAT Delhi27 Nov 2020AY 2012-13