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

The assessee bears the onus under Section 68 of the Income-tax Act to establish the identity of the share applicant, the genuineness of the transaction, and the creditworthiness of the investor. Merely providing documentary evidence of the transaction may not be sufficient if the creditworthiness is not adequately demonstrated.

How many judgments cite CIT v. Frostair (P.) Ltd.?

63 judgments on BharatTax cite CIT v. Frostair (P.) Ltd. (26 Taxmann.com 11), spanning 2017 to 2024.

CIT v. Frostair (P.) Ltd. (26 Taxmann.com 11)

NOVA PROMOTERS AND FINLEASE PVT. LTD.,DELHI vs. ITO, NEW DELHI

ITA 3173/DEL/2014[2000-01]Status: DisposedITAT Delhi06 Aug 2024AY 2000-01

Bench: Shri S.Rifaur Rahman & Ms.Madhumita Roynova Promoters & Vs. Ito, Ward 13(3) Finlease Pvt. Ltd. Ito Building, I.P. Estate 7, Kapil Vihar, Pitampura, Delhi – 34

For Appellant: NoneFor Respondent: Shri Anshul

Section 147Section 271(1)(c)Section 68

…P a g e | 1 Nova Promoters and Finlease Pvt. Ltd. Vs. ITO, Ward 13(3) IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, DELHI BEFORE SHRI S.RIFAUR RAHMAN, ACCOUNTANT MEMBER & MS.MADHUMITA ROY, JUDICIAL MEMBER Nova Promoters and Vs. ITO, Ward 13(3) Finlease Pvt. Ltd. ITO Building, I.P. Estate 7, Kapil Vihar, Pitampura, Delhi – 34 "थायीलेखासं./जीआइआरसं./PAN/GIR No: AAACN9562D Appellant .. Respondent Appellant by : None Respondent by : Shri Anshul Date of Hearing 30.05.2024 Date of Pronouncement 06.08.2024 O R D E R PER MADHUMITA ROY, JM: The instant appeal filed by the assessee is directed against the order d…

DCIT, CENTRAL CIRCLE AJMER, AJMER vs. PUJA SYNTHETICS PRIVATE LIMITED, BHILWARA

In the result, the appeal of the Revenue is dismissed

ITA 87/JPR/2023[2009-10]Status: DisposedITAT Jaipur09 Nov 2023AY 2009-10

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri Mukesh Soni (Adv.)For Respondent: Shri A.S. Nehra (Addl.CIT)

Section 115JSection 153ASection 263

…. v. CIT 45 ITR 206 (SC)  Sumati Dayal v. CIT 80 taxman 89 (SC)  Moti Lal Padampat Udyog Ltd. vs. CIT ( All.H.C.)  Smt. Shanta Devi vs. CIT 37 Taxman 104 (Punjab & Haryana H.C.)  Agrawal Coal Corpn. (P) Ltd. vs. ACIT 63 DTR 201  CIT vs. Frostair (P) Ltd. 26 Taxmann.com 11 (Delhi H.C.)  CIT vs. Hindon Forge (P) Ltd. 25 taxmann.com 239 (Alld. H.C.)  DCIT vs. Rohini Builders 127 Taxman 523 (Gujarat H.C.)  CIT vs. Nova promoters &finlease (P) Ltd. 18 taxmann.com 217 (Delhi H.C.) 7 DCIT vs. Puja Synthetics Pvt. Ltd.  CIT vs. N.R. Portfolio (P) Ltd. 29 taxmann.com (Delhi H.c.)  Pr. CIT vs. NRA Iron & Steel…

JUGRAJ DHANRAJ RATHOD,MUMBAI vs. INCOME TAX OFFICER -21 (1) (5), MUMBAI

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 103/MUM/2022[2014-15]Status: DisposedITAT Mumbai30 Mar 2023AY 2014-15

Bench: Shri Kuldip Singh & Shri Gagan Goyalassessment Year: 2014-15

For Appellant: Shri Bhavesh Prafulbhai Shah, A.RFor Respondent: Shri Anoop Hiwase, D.R

Section 131Section 133(6)Section 143(2)Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER Assessment Year: 2014-15 Mr. Jugraj Dhanraj Rathod, Income Tax Officer- B-703, Dadar Manish 21(1)(5), Market, Piramal Chamber, Vs. Senapati Bapat Marg, Parel, Dadar (W), Mumbai – 400016 Mumbai – 400 028 PAN: AABPR8721Q (Appellant) (Respondent) Present for: Assessee by : Shri Bhavesh Prafulbhai Shah, A.R. Revenue by : Shri Anoop Hiwase, D.R. Date of Hearing : 24 . 03 . 2023 Date of Pronouncement : 30 . 03 . 2023 O R D E R Per : Kuldip Singh, Judicial Member: The app…

YUVRAJ AGRO FOODS PVT. LTD.,NEW DELHI vs. ACIT, CIRCLE-27(2), NEW DELHI

In the result, appeal of the assessee is dismissed

ITA 9233/DEL/2019[2015-16]Status: DisposedITAT Delhi28 Mar 2023AY 2015-16

Bench: Shri Challa Nagendra Prasad & Shri Pradip Kumar Kediaआ.अ.सं/.I.T.A No.9233/Del/2019 िनधा"रणवष"/Assessment Year: 2015-16 बनाम Yubraj Agro Foods Pvt. Ltd. Acit C-177, Fateh Nagar, Vs. Circle 27(2) Jail Road, New Delhi. New Delhi. Pan No. Aaccn5302P अपीलाथ" Appellant ""यथ"/Respondent

Section 133(6)Section 271(1)(c)Section 41(1)Section 68

…I.T.A.No.9233/Del/2019 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “H” NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER आ.अ.सं/.I.T.A No.9233/Del/2019 िनधा"रणवष"/Assessment Year: 2015-16 बनाम Yubraj Agro Foods Pvt. Ltd. ACIT C-177, Fateh Nagar, Vs. Circle 27(2) Jail Road, New Delhi. New Delhi. PAN No. AACCN5302P अपीलाथ" Appellant ""यथ"/Respondent None िनधा"रतीक"ओरसे /Assessee by Shri R.K. Jain, Sr. DR राज"वक"ओरसे /Revenue by सुनवाईक"तारीख/ Date of hearing: 07.02.2023 28.03.2023 उ"ोषणाक"तारीख/Pronouncement on आदेश /O R D E R PER C.N. PRASAD, J.M.…

MAHENDRA H. SHAH ,MUMBAI vs. ITO - WARD- 4 (1)(3), MUMBAI

ITA 6892/MUM/2018[2012-13]Status: DisposedITAT Mumbai27 Sept 2021AY 2012-13

Bench: Shri C.N. Prasad, Hon’Bleshri Mahendra H. Shah V. Income Tax Officer – 4(1)(3) 6Th Floor, Aayakar Bhavan C/O. The Presscopper Industries M.K. Road, Mumbai - 400020 175, Kika Street Mumbai – 400004 Pan: Aafps0929R (Appellant) (Respondent)

For Appellant: Vimal PunmiyaFor Respondent: Smita Verma

Section 132(4)Section 133(4)Section 143(1)Section 143(2)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “SMC” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON’BLE JUDICIAL MEMBER Shri Mahendra H. Shah v. Income Tax Officer – 4(1)(3) 6th Floor, Aayakar Bhavan C/o. The Presscopper Industries M.K. Road, Mumbai - 400020 175, Kika Street Mumbai – 400004 PAN: AAFPS0929R (Appellant) (Respondent) Assessee by : Vimal Punmiya Department by : Smita Verma Date of hearing : 29.07.2021 Date of pronouncement : 27.09.2021 O R D E R PER C.N. PRASAD (JM) 1. This appeal is filed by the assessee against order of the Learned Commissioner of Income Tax (Appeals)–2, Mumbai [hereinafter…

DCIT, NEW DELHI vs. M/S. TECHNICO INDUSTRIES PVT. LTD., NEW DELHI

In the result, the appeal filed by the Revenue is dismissed

ITA 5204/DEL/2015[2011-12]Status: DisposedITAT Delhi09 Mar 2021AY 2011-12

Bench: Shri R.K. Panda & Ms Suchitra Kambleassessment Year: 2011-12 Dcit, Vs Technico Industries Pvt. Ltd., Circle-25(1), 103, Pratap Bhawan, Cr Building, Ip Estate, Bahadur Shah Zafar Marg, New Delhi. Near Indian Express Building, New Delhi. Pan: Aaact4445P (Appellant) (Respondent) Assessee By : Shri Aditya Kumar, Ca & Shri Ashwani Kumar, Ca Revenue By : Mrs Aashna Paul, Cit-Dr Date Of Hearing : 17.12.2020 Date Of Pronouncement : 09.03.2020 Order Per R.K. Panda, Am: This Appeal Filed By The Revenue Is Directed Against Order Dated 31St March, 2015 Of The Cit(A)-9, New Delhi Relating To Assessment Year 2011-12. 2. Facts Of The Case, In Brief, Are That The Assessee Is A Company Engaged In The Business Of Manufacturing Of Sheet Metal Components & Tools & Dies. It Filed Its Return Of Income On 29Th September, 2011 Declaring ‘Nil’ Income. The Said Return Was Revised On 14Th September, 2012 Declaring A Loss Of Rs.3,61,68,075/-. During The Course Of Assessment Proceedings, The Ao, On Perusal Of The Balance Sheet Filed By The Assessee, Noted That The Assessee Company Has Issued 14,72,000 Equity Shares At A Premium Of Rs.115. From The Various Details Furnished By The Assessee, The Ao Noted That The Assessee Has Issued Shares To The Following Persons/Parties:-

For Appellant: Shri Aditya Kumar, CA &For Respondent: Mrs Aashna Paul, CIT-DR

Section 133(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : D : NEW DELHI (Through Virtual Hearing) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER Assessment Year: 2011-12 DCIT, Vs Technico Industries Pvt. Ltd., Circle-25(1), 103, Pratap Bhawan, CR Building, IP Estate, Bahadur Shah Zafar Marg, New Delhi. Near Indian Express Building, New Delhi. PAN: AAACT4445P (Appellant) (Respondent) Assessee by : Shri Aditya Kumar, CA & Shri Ashwani Kumar, CA Revenue by : Mrs Aashna Paul, CIT-DR Date of Hearing : 17.12.2020 Date of Pronouncement : 09.03.2020 ORDER PER R.K. PANDA, AM: This appeal fil…

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