CIT v. Kinetic Capital Finance Ltd.

354 ITR 296High Court2013#3054 most cited

What is CIT v. Kinetic Capital Finance Ltd. authority for?

The assessee discharges its initial onus under section 68 by providing identity and creditworthiness of the creditor; the assessee is not thereafter required to prove the genuineness of transactions between its creditors and the creditors' source of income.

39

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2016 to 2025.

Also referred to as

CIT v. Kinetic Capital Finance Ltd. · section 68 · addition u/s 68 · source of source · genuineness of the transaction · unexplained cash credit · onus of proof · assessee discharged onus · creditors source of income

Also reported as

14 Taxmann.com 150202 Taxmann 548

Sections most often in play

Section 68Section 143(2)Section 143(3)Section 250Section 41(1)Section 43BSection 131Section 133(6)

Issues it is cited on

source of sourceaddition u/s 68rule 46agenuineness of the transactionunexplained cash creditsection 131section 133(6)section 68scrutiny assessmentprevious yearundisclosed incomesection 143(2)

Judgments citing CIT v. Kinetic Capital Finance Ltd.

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

…amdhenu Steel & Alloys Ltd. [2014] 361 ITR 220/[2012] 206 Taxman 254/19 taxmann.com 26 (Delhi) (para 8), xviii. CIT v. Dwarkadhish Capital (P.) Ltd. [2011] 330 ITR 298/[2010] 194 Taxman 43 (Delhi) (paras 9, 10), xix. CIT v. Kinetic Capital Finance Ltd. [2013] 354 ITR 296/[2011] 202 Taxman 548/14 taxmann.com 150 (Delhi) (paras 9, 10), xx. Zafa Ahmad & Co. v. CIT [2013] 214 Taxman 440/30 taxmann.com 267 (All.) (paras 9, 10), xxi. Anil Rice Mills v. CIT [2006] 282 ITR 236/[2005] 149 Taxman 313 (All.) (paras 9, 10), xxii. CIT v. Five Vision Promoters (P.) Ltd. [2016] 380 ITR 289/236 Taxman 502/65 taxmann.com 71 (Delh…

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

…206 Taxman 254/19 taxmann.com 26 (Delhi) (para 8), ITA No.3608 & 3609Mum/2017 8 Gautam Tube Corporation xviii. CIT v. Dwarkadhish Capital (P.) Ltd. [2011] 330 ITR 298/[2010] 194 Taxman 43 (Delhi) (paras 9, 10), xix. CIT v. Kinetic Capital Finance Ltd. [2013] 354 ITR 296/[2011] 202 Taxman 548/14 taxmann.com 150 (Delhi) (paras 9, 10), xx. Zafa Ahmad & Co. v. CIT [2013] 214 Taxman 440/30 taxmann.com 267 (All.) (paras 9, 10), xxi. Anil Rice Mills v. CIT [2006] 282 ITR 236/[2005] 149 Taxman 313 (All.) (paras 9, 10), xxii. CIT v. Five Vision Promoters (P.) Ltd. [2016] 380 ITR 289/236 Taxman 502/65 taxmann.com 71 (Delh…

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

…206 Taxman 254/19 taxmann.com 26 (Delhi) (para 8), ITA No.3608 & 3609Mum/2017 8 Gautam Tube Corporation xviii. CIT v. Dwarkadhish Capital (P.) Ltd. [2011] 330 ITR 298/[2010] 194 Taxman 43 (Delhi) (paras 9, 10), xix. CIT v. Kinetic Capital Finance Ltd. [2013] 354 ITR 296/[2011] 202 Taxman 548/14 taxmann.com 150 (Delhi) (paras 9, 10), xx. Zafa Ahmad & Co. v. CIT [2013] 214 Taxman 440/30 taxmann.com 267 (All.) (paras 9, 10), xxi. Anil Rice Mills v. CIT [2006] 282 ITR 236/[2005] 149 Taxman 313 (All.) (paras 9, 10), xxii. CIT v. Five Vision Promoters (P.) Ltd. [2016] 380 ITR 289/236 Taxman 502/65 taxmann.com 71 (Delh…

Mumbai District Central Co Op Bank Ltd, Mumbai vs. CIT 1(1), Mumbai

The appeals are disposed of in the above terms

ITA 3198/MUM/2015[2010-11]Status: DisposedITAT Mumbai22 Mar 2018AY 2010-11

Bench: Shri Joginder Singh & Shri N.K. Pradhanassessment Year: 2010-11 The Mumbai District Cit-1, Aayakar Bhavan बनाम/ Central Co-Op. Bank Ltd. M.K. Road, Mumbai Bank Bhavan Mumbai 400 020 Vs. 207, D.H. Road, Fort Mumbai 400 001 (यनधाारयती /Assessee) (याजस्व /Revenue) P.A. No. Aaaam3185D यनधाारयती की ओर से / Assessee By Shri Amar Gahlot याजस्व की ओर से / Revenue By Shri B. Srinivas, Cit-Dr ुनवाई की तायीख / Date Of Hearing : 22/03/2018 आदेश की तायीख /Date Of Order: 22/03/2018

Section 143(1)Section 143(2)Section 143(3)Section 263

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ, जे, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “J”, MUMBAI श्री जोगगन्दय स िंह, न्मायमक दस्म एवुं श्री एन. के. प्रधान, रेखा दस्म, के भक्ष Before Shri Joginder Singh, Judicial Member, and Shri N.K. Pradhan, Accountant Member Assessment Year: 2010-11 The Mumbai District CIT-1, Aayakar Bhavan बनाम/ Central Co-op. Bank Ltd. M.K. Road, Mumbai Bank Bhavan Mumbai 400 020 Vs. 207, D.H. Road, Fort Mumbai 400 001 (यनधाारयती /Assessee) (याजस्व /Revenue) P.A. No. AAAAM3185D यनधाारयती की ओर से / Assessee by Shri Amar Gahlot याजस्व की ओर से / Revenue by Shri B. Srinivas, C…

Startech Engineers, Mumbai vs. Pr CIT 22, Mumbai

The appeals are disposed of in the above terms

ITA 3898/MUM/2017[2012-13]Status: DisposedITAT Mumbai01 Feb 2018AY 2012-13

Bench: Shri Joginder Singh & Shri N.K. Pradhanassessment Year: 2012-13 Startech Engineers, Pr. Commissioner Of G-12, Sinhgarjane Soc. Income Tax-22, बनाम/ Maratha Colony, Room No.409, 4Th Floor, Vs. Santracruz (E), Piramal Chambers, Parel Mumbai-400055 Mumbai-400012 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No. Aaxfs3063J "नधा"रती क" ओर से / Assessee By Shri D.C.Saboo & Shri Shyam Saboo राज"व क" ओर से / Revenue By Shri Manjunatha Swamy-Dr

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

…amdhenu Steel & Alloys Ltd. [2014] 361 ITR 220/[2012] 206 Taxman 254/19 taxmann.com 26 (Delhi) (para 8), xviii. CIT v. Dwarkadhish Capital (P.) Ltd. [2011] 330 ITR 298/[2010] 194 Taxman 43 (Delhi) (paras 9, 10), xix. CIT v. Kinetic Capital Finance Ltd. [2013] 354 ITR 296/[2011] 202 Taxman 548/14 taxmann.com 150 (Delhi) (paras 9, 10), xx. Zafa Ahmad & Co. v. CIT [2013] 214 Taxman 440/30 taxmann.com 267 (All.) (paras 9, 10), xxi. Anil Rice Mills v. CIT [2006] 282 ITR 236/[2005] 149 Taxman 313 (All.) (paras 9, 10), xxii. CIT v. Five Vision Promoters (P.) Ltd. [2016] 380 ITR 289/236 Taxman 502/65 taxmann.com 71 (Delh…

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…

Dev Steel, Navi Mumbai vs. Pr CIT Cen 4, Navi Mumbai

The appeals are dismissed

ITA 3752/MUM/2016[2009-10]Status: DisposedITAT Mumbai24 Nov 2017AY 2009-10

Bench: Shri Joginder Singh & Shri Rajesh Kumarassessment Year: 2008-09 Shri Devang Gandhi, Pr. Cit, A/303, Balaji Gardens, Central-4, बनाम/ Sector-11, Koparkhairne, Mumbai Vs. Navi Mumbai-400709 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No.Abhpg0909N

Section 153ASection 263

…amdhenu Steel & Alloys Ltd. [2014] 361 ITR 220/[2012] 206 Taxman 254/19 taxmann.com 26 (Delhi) (para 8), xviii. CIT v. Dwarkadhish Capital (P.) Ltd. [2011] 330 ITR 298/[2010] 194 Taxman 43 (Delhi) (paras 9, 10), xix. CIT v. Kinetic Capital Finance Ltd. [2013] 354 ITR 296/[2011] 202 Taxman 548/14 taxmann.com 150 (Delhi) (paras 9, 10), xx. Zafa Ahmad & Co. v. CIT [2013] 214 Taxman 440/30 taxmann.com 267 (All.) (paras 9, 10), xxi. Anil Rice Mills v. CIT [2006] 282 ITR 236/[2005] 149 Taxman 313 (All.) (paras 9, 10), xxii. CIT v. Five Vision Promoters (P.) Ltd. [2016] 380 ITR 289/236 Taxman 502/65 taxmann.com 71 (Delh…

Dev Steel, Navi Mumbai vs. Pr CIT Cen 4, Navi Mumbai

The appeals are dismissed

ITA 3748/MUM/2016[2006-07]Status: DisposedITAT Mumbai24 Nov 2017AY 2006-07

Bench: Shri Joginder Singh & Shri Rajesh Kumarassessment Year: 2008-09 Shri Devang Gandhi, Pr. Cit, A/303, Balaji Gardens, Central-4, बनाम/ Sector-11, Koparkhairne, Mumbai Vs. Navi Mumbai-400709 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No.Abhpg0909N

Section 153ASection 263

…amdhenu Steel & Alloys Ltd. [2014] 361 ITR 220/[2012] 206 Taxman 254/19 taxmann.com 26 (Delhi) (para 8), xviii. CIT v. Dwarkadhish Capital (P.) Ltd. [2011] 330 ITR 298/[2010] 194 Taxman 43 (Delhi) (paras 9, 10), xix. CIT v. Kinetic Capital Finance Ltd. [2013] 354 ITR 296/[2011] 202 Taxman 548/14 taxmann.com 150 (Delhi) (paras 9, 10), xx. Zafa Ahmad & Co. v. CIT [2013] 214 Taxman 440/30 taxmann.com 267 (All.) (paras 9, 10), xxi. Anil Rice Mills v. CIT [2006] 282 ITR 236/[2005] 149 Taxman 313 (All.) (paras 9, 10), xxii. CIT v. Five Vision Promoters (P.) Ltd. [2016] 380 ITR 289/236 Taxman 502/65 taxmann.com 71 (Delh…

Devang Gandhi, Navi Mumbai vs. Pr CIT Cen 4, Mumbai

The appeals are dismissed

ITA 3747/MUM/2016[2008-09]Status: DisposedITAT Mumbai24 Nov 2017AY 2008-09

Bench: Shri Joginder Singh & Shri Rajesh Kumarassessment Year: 2008-09 Shri Devang Gandhi, Pr. Cit, A/303, Balaji Gardens, Central-4, बनाम/ Sector-11, Koparkhairne, Mumbai Vs. Navi Mumbai-400709 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No.Abhpg0909N

Section 153ASection 263

…amdhenu Steel & Alloys Ltd. [2014] 361 ITR 220/[2012] 206 Taxman 254/19 taxmann.com 26 (Delhi) (para 8), xviii. CIT v. Dwarkadhish Capital (P.) Ltd. [2011] 330 ITR 298/[2010] 194 Taxman 43 (Delhi) (paras 9, 10), xix. CIT v. Kinetic Capital Finance Ltd. [2013] 354 ITR 296/[2011] 202 Taxman 548/14 taxmann.com 150 (Delhi) (paras 9, 10), xx. Zafa Ahmad & Co. v. CIT [2013] 214 Taxman 440/30 taxmann.com 267 (All.) (paras 9, 10), xxi. Anil Rice Mills v. CIT [2006] 282 ITR 236/[2005] 149 Taxman 313 (All.) (paras 9, 10), xxii. CIT v. Five Vision Promoters (P.) Ltd. [2016] 380 ITR 289/236 Taxman 502/65 taxmann.com 71 (Delh…

The DCIT, 1(1), Indore vs. M/S. Modern Laboratories, Indore

In the result, the CO of the assessee is partly allowed

ITA 277/IND/2014[2008-09]Status: DisposedITAT Indore25 Jul 2017AY 2008-09

Bench: Shri C.M.Garg & Shri O.P.Meenaआ.अ.सं./ ./ ./ I.T.A. No.277 & Co.16/Ind/2014 ./ "नधा"रण वष" /Assessment Year:2008-09

…DCIT v 1(1) v Modern Laboratories / I. T. A. No. 277/Ind/2014& CO.No.16/Ind/2014/AY:08-09 Page 1 of 29 आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE "ी सी.एम.गग", "या"यक सद"य तथा "ी ओ.पी.मीना, लेखा सद"य के सम" BEFORE SHRI C.M.GARG, JUDICIAL MEMBER AND SHRI O.P.MEENA, ACCOUNTANT MEMBER आ.अ.सं./ ./ ./ I.T.A. No.277 & CO.16/Ind/2014 ./ "नधा"रण वष" /Assessment Year:2008-09 1. DCIT 1(1) Indore V. 1. Modern Laboratories 45 2. Modern Laboratories 45 Sector 45, Sector D-2, Sector 45, Sector D-2, Sanwer Road , Industrial Sanwer Road , Area Indore Industrial Area Indor…

Procter & Gamble Hygiene and Health Care Ltd, Mumbai vs. CIT-Cir-8, Mumbai

The appeal of the assessee is dismissed

ITA 3494/MUM/2009[2004-05]Status: DisposedITAT Mumbai26 May 2017AY 2004-05

Bench: Shri Joginder Singh & Shri N.K. Pradhanassessment Year: 2004-05 M/S Procter & Gamble Cit-8, Hygiene & Health Care, Aayakar Bhavan, बनाम/ P & G Plaza, Cardinal M.K. Road, Vs. Gracias Road, Chakala, Mumbai-400020 Andheri(E), Mumbai-400099 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No.Aaacp6332M

Section 263Section 80I

…amdhenu Steel & Alloys Ltd. [2014] 361 ITR 220/[2012] 206 Taxman 254/19 taxmann.com 26 (Delhi) (para 8), xviii. CIT v. Dwarkadhish Capital (P.) Ltd. [2011] 330 ITR 298/[2010] 194 Taxman 43 (Delhi) (paras 9, 10), xix. CIT v. Kinetic Capital Finance Ltd. [2013] 354 ITR 296/[2011] 202 Taxman 548/14 taxmann.com 150 (Delhi) (paras 9, 10), xx. Zafa Ahmad & Co. v. CIT [2013] 214 Taxman 440/30 taxmann.com 267 (All.) (paras 9, 10), xxi. Anil Rice Mills v. CIT [2006] 282 ITR 236/[2005] 149 Taxman 313 (All.) (paras 9, 10), xxii. CIT v. Five Vision Promoters (P.) Ltd. [2016] 380 ITR 289/236 Taxman 502/65 taxmann.com 71 (Delh…

ITO, New Delhi vs. M/S. Landcraft Developers Pvt. Ltd., New Delhi

In the result, the appeal of the Revenue stands dismissed

ITA 6496/DEL/2013[2009-10]Status: DisposedITAT Delhi06 May 2016AY 2009-10

Bench: Shri Chandra Mohan Garg & Shri L.P. Sahu

For Appellant: Shri Shravan Gotru, Sr-DRFor Respondent: Shri Raj Kumar Gupta, CA
Section 131Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘D’: NEW DELHI BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER, AND SHRI L.P. SAHU, ACCOUNTANT MEMBER, ITA No. 6496/Del /2013 [A.Y : 2009-10] The I.T.O Vs. M/s Landcraft Developers Pvt. Ltd 309, 3rd Floor, Plot No. 13, Ward 4(3) New Delhi Parmesh Corporate Towers Community Centre, Karkardooma Delhi PAN : AABCL1391 F [Appellant] [Respondent] Date of Hearing : 30.03.2016 Date of Pronouncement: 06.05.2016 Appellant by : Shri Shravan Gotru, Sr-DR Respondent by : Shri Raj Kumar Gupta, CA ORDER PER CHANDRA MOHAN GARG, JUDICIAL MEMBER This appeal filed by the Re…

DCIT RG 8(2), Mumbai vs. Overaseas Infrastructure Alliance (I) P.Ltd, Mumbai

In the result, appeal of the revenue is dismissed

ITA 1470/MUM/2011[2007-08]Status: DisposedITAT Mumbai30 Mar 2016AY 2007-08
For Appellant: Shri P.C.Yadav & Vinod RawalFor Respondent: Shri M. Dayasagar
Section 143(3)

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ ‘सी’, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “C”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI AMARJIT SINGH, JM आमकय अऩीर सं./ITA No.1470/Mum/2011 (नििाारण वषा / Assessment Year :2007-2008) DCIT, 8(2), Mumbai-400020 Vs. M/s Overseas Infrastructure Alliance (I) Pvt. Ltd., 402, Shubham Centre-1, Cardinal Gracious Road, Chakala, Andheri(East),Mumbai-99 स्थामी रेखा सं./ जीआइआय सं./ PAN/GIR No. : AAACI 3042 F (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. याजस्व की ओर से /Revenue by : Shri M. Dayasagar ननधाारयती की ओर से /Assessee by : Shri P.C.Yadav & Vinod Rawal सुनवा…