CIT v. Loverly Exports Pvt. Ltd.

98 Taxmann.com 173Supreme Court of India2018#2465 most cited

What is CIT v. Loverly Exports Pvt. Ltd. authority for?

The assessee must be given an opportunity of being heard before any adverse inference can be drawn.

47

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2026.

Also referred to as

CIT v. Loverly Exports Pvt. Ltd. · opportunity of being heard · natural justice · adverse inference · assessment procedure

Sections most often in play

Section 1961Section 133(6)Section 133ASection 143(3)Section 68Section 142(1)Section 41(1)Section 69C

Issues it is cited on

section 131(1)(d)onus of proofbogus share capitalsummons under section 131section 56(2)(viib)share capital and share premiumsource of sourcedcf methodshell companycreditworthiness of the creditorretracted statementshare application money

Judgments citing CIT v. Loverly Exports Pvt. Ltd.

R.N. Khemka Enterprises (P) Ltd., Delhi vs. ITO, New Delhi

ITA 3299/DEL/2017[2006-07]Status: DisposedITAT Delhi09 Aug 2019AY 2006-07

Bench: Shri Amit Shukla & Shri L.P. Sahuasstt. Year: 2007-08

For Appellant: Shri S.K. Gupta, CAFor Respondent: Shri Surender Pal. Sr. DR
Section 143(1)Section 143(3)Section 147Section 271(1)(c)Section 68

…TR359) (Del) 13.CIT vs Dwarkadhish Investment (P)Ltd. (330 ITR298) (Del). 14.Prabhatam Investment Pvt Ltd Vs ACITITA No.2523 to 2525/De1/2015 Dt:17.04.2017. 15.PCIT vs Adamine Construction P Ltd 99 Taxmann.com 45 SC) (2018) 16.PCIT vs Himachal Fibres P Ltd 98 Taxmann.com 173 (SC)  It is a case of no enquiry by the AO after the evidences to discharge initial onus u/s 68 by the appellant assessee. The AO conducted no enquiry to verify the evidences furnished. The AO has merely sent notices u/s 133(6) which were complied with, apart from that no enquiry was conducted through the Ward Inspector and on top of it…

R.N. Khemka Enterprises (P) Ltd., Delhi vs. ITO, Ward- 20(3), New Delhi

ITA 1029/DEL/2019[2008-09]Status: DisposedITAT Delhi09 Aug 2019AY 2008-09

Bench: Shri Amit Shukla & Shri L.P. Sahuasstt. Year: 2007-08

For Appellant: Shri S.K. Gupta, CAFor Respondent: Shri Surender Pal. Sr. DR
Section 143(1)Section 143(3)Section 147Section 271(1)(c)Section 68

…TR359) (Del) 13.CIT vs Dwarkadhish Investment (P)Ltd. (330 ITR298) (Del). 14.Prabhatam Investment Pvt Ltd Vs ACITITA No.2523 to 2525/De1/2015 Dt:17.04.2017. 15.PCIT vs Adamine Construction P Ltd 99 Taxmann.com 45 SC) (2018) 16.PCIT vs Himachal Fibres P Ltd 98 Taxmann.com 173 (SC)  It is a case of no enquiry by the AO after the evidences to discharge initial onus u/s 68 by the appellant assessee. The AO conducted no enquiry to verify the evidences furnished. The AO has merely sent notices u/s 133(6) which were complied with, apart from that no enquiry was conducted through the Ward Inspector and on top of it…

R.N. Khemka Enterprises (P) Ltd., Delhi vs. ITO, Ward- 20(3), New Delhi

ITA 585/DEL/2018[2008-09]Status: DisposedITAT Delhi09 Aug 2019AY 2008-09

Bench: Shri Amit Shukla & Shri L.P. Sahuasstt. Year: 2007-08

For Appellant: Shri S.K. Gupta, CAFor Respondent: Shri Surender Pal. Sr. DR
Section 143(1)Section 143(3)Section 147Section 271(1)(c)Section 68

…TR359) (Del) 13.CIT vs Dwarkadhish Investment (P)Ltd. (330 ITR298) (Del). 14.Prabhatam Investment Pvt Ltd Vs ACITITA No.2523 to 2525/De1/2015 Dt:17.04.2017. 15.PCIT vs Adamine Construction P Ltd 99 Taxmann.com 45 SC) (2018) 16.PCIT vs Himachal Fibres P Ltd 98 Taxmann.com 173 (SC)  It is a case of no enquiry by the AO after the evidences to discharge initial onus u/s 68 by the appellant assessee. The AO conducted no enquiry to verify the evidences furnished. The AO has merely sent notices u/s 133(6) which were complied with, apart from that no enquiry was conducted through the Ward Inspector and on top of it…

Lakshya Educational Trust, Ghaziabad vs. Addl. CIT, Range-1, Ghaziabad

In the result appeal of the assessee is dismissed

ITA 4128/DEL/2017[2010-11]Status: DisposedITAT Delhi04 Jun 2019AY 2010-11

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishilakshya Educational Trust, Vs. Addl. Cit, Range-1, Akhilesh Kumar, Adv., Chamber Ghaziabad No. 206-207, Ansal Satyam, Rdc Raj Nagar, Ghaziabad, Pan: Aatl6943M (Appellant) (Respondent)

For Appellant: Shri Akhilesh Kumar, AdvFor Respondent: Smt Naina Soin Kapil, Sr. DR
Section 11Section 143(3)Section 68

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”: NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Lakshya Educational Trust, Vs. Addl. CIT, Range-1, Akhilesh Kumar, Adv., Chamber Ghaziabad NO. 206-207, Ansal Satyam, RDC Raj Nagar, Ghaziabad, PAN: AATL6943M (Appellant) (Respondent) Assessee by : Shri Akhilesh Kumar, Adv Revenue by: Smt Naina Soin Kapil, Sr. DR Date of Hearing 01/04/2019 Date of pronouncement 04/06/2019 O R D E R PER PRASHANT MAHARISHI, A. M. 1. This appeal is filed by the assessee, Lakshya Educational Trust, AOP, through its trustee against the o…

Ajay Sharma, New Delhi vs. DCIT, Ghaziabad

In the result, the appeal of the Assessee is allowed

ITA 3555/DEL/2015[2011-12]Status: DisposedITAT Delhi05 Mar 2019AY 2011-12

Bench: Shri Bhavnesh Saini & Shri L.P. Sahu

For Appellant: Shri Kapil Goel, AdvocateFor Respondent: Shri Sanjay Goyal, CIT-D.R
Section 132Section 139Section 142(1)Section 143(2)Section 143(3)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “A” : DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER ITA.No.3555/Del./2015 Assessment Year 2011-2012 Shri Ajay Sharma, Ghaziabad. The DCIT (Central Circle), PAN CDSPS1356L Income Tax Office, 3rd vs. C/o. M/s. O.P. Sapra & Floor, CGO Complex-1, Associates, C-763, Hapur Road, Ghaziabad. New Friends Colony, Uttar Pradesh. New Delhi - 110 025. (Appellant) (Respondent) For Assessee : Shri Kapil Goel, Advocate. For Revenue : Shri Sanjay Goyal, CIT-D.R. Date of Hearing : 14.02.2019 Date of Pronouncement : 05.03.2019 ORDER PER…

Ashtech Industries Pvt. Ltd., New Delhi vs. DCIT, Circle-3(2), New Delhi

In the result, the appeal of the Assessee is allowed

ITA 2332/DEL/2018[2009-10]Status: DisposedITAT Delhi20 Dec 2018AY 2009-10

Bench: Shri H. S. Sidhu & Shri L.P. Sahu

For Appellant: SH. KAPIL GOEL, ADVOCATEFor Respondent: SH. SRIDHAR DORA, SR. DR
Section 143(2)Section 143(3)Section 147Section 148Section 151

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘A’ NEW DELHI BEFORE SHRI H. S. SIDHU, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER I.T.A. No. 2332/Del/2018 Assessment Year: 2009-10 ASHTECH INDUSTRIES PVT. LTD., VS. DCIT, CIRCLE 3(2), D-49, MANSAROVAR PARK, NEW DELHI SHAHDARA, DELHI – 110 032 (PAN: AAECA0120G) (ASSESSEE) (RESPONDENT) Assessee by: SH. KAPIL GOEL, ADVOCATE Revenue by: SH. SRIDHAR DORA, SR. DR. ORDER PER H.S. SIDHU, JM This appeal is filed by assessee against the Order dated 08.3.2018 passed by the Ld. CIT(A), New Delhi relating to Assessment Year 2009-10 on the following grounds:…

Srm Securities Pvt. Ltd., New Delhi vs. DCIT, Central Circle- 25, Delhi

In the result appeal filed by the assessee is allowed

ITA 7825/DEL/2017[2012-13]Status: DisposedITAT Delhi11 Dec 2018AY 2012-13

Bench: Shri H.S.Sidhu & Shri Prashant Maharishim/S. Srm Securities Pvt. Ltd, Dcit, Vs. 2608 To 2613 & 2637, Plot No. Central Circle-25, 252 & 253, Gurudwara Road, New Delhi Karol Bagh, New Delhi Pan: Aaocs5259G (Appellant) (Respondent)

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

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”: NEW DELHI BEFORE SHRI H.S.SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER M/s. SRM Securities Pvt. Ltd, DCIT, Vs. 2608 to 2613 & 2637, Plot No. Central Circle-25, 252 and 253, Gurudwara Road, New Delhi Karol Bagh, New Delhi PAN: AAOCS5259G (Appellant) (Respondent) Date of Hearing 12/10/2018 Date of pronouncement 11/12/2018 For Appellant Shri Hiren Mehta CA For Revenue Shri S. S. Rana CIT DR O R D E R PER PRASHANT MAHARISHI, A. M. 1. This is an appeal filed by the assessee against the order of the ld CIT (A)-29, New Delhi [ the Ld CIT –A] dated…