How many judgments cite CIT v. Maithan International?

119 judgments on BharatTax cite CIT v. Maithan International (375 ITR 123), spanning 2015 to 2025.

Which sections of the Income Tax Act does CIT v. Maithan International come up under?

It is most often cited in judgments turning on Section 143(3), Section 1961, Section 143(2), Section 263, Section 68, Section 133A.

CIT v. Maithan International

375 ITR 123High Court2015#894 most cited

What is CIT v. Maithan International authority for?

An assessment order becomes erroneous and prejudicial to the revenue, allowing revision under Section 263, if the Assessing Officer fails to conduct a proper and adequate inquiry into the genuineness, identity, and creditworthiness of share application money or other cash credits under Section 68.

119

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2015 to 2025.

Also referred to as

CIT v. Maithan International · Section 263 Income Tax Act 1961 · Section 68 Income Tax Act 1961 · inadequate inquiry by AO · erroneous and prejudicial to revenue · revisionary power of CIT · share application money · unexplained cash credit · genuineness and creditworthiness · lack of inquiry · Malabar Industrial · accommodation entry

Also reported as

56 Taxmann.com 283231 Taxmann 381277 CTR 65

Sections most often in play

Section 143(3)Section 1961 Section 143(2)Section 263 Section 68 Section 133A Section 142(1)Section 147

Issues it is cited on

inadequate enquiry lack of enquiry malabar industrial erroneous and prejudicial entry operator share application money genuineness of the transaction section 263 unexplained cash credit income-tax officer section 26 accommodation entry

Judgments citing CIT v. Maithan International

ITO, New Delhi vs. M/S. Elative Building Solutions Pvt. Ltd., New Delhi

In the result, appeal of assessee is allowed

ITA 2498/DEL/2017[2012-13]Status: DisposedITAT Delhi24 Mar 2021AY 2012-13

For Appellant: Shri Sudesh Garg, AdvocateFor Respondent: Shri Jagdish Singh, Sr. DR

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : B : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER Assessment Year: 2012-13 ITO, Vs Elative Building Solutions Pvt. Ltd. Ward-8(2), (Formerly M/s Maiden Building CR Building, Solution Pvt. Ltd.), New Delhi. B-5, Nand Ram Park, Bhagat Enclave, Uttam Nagar, New Delhi. PAN: AAHCM7197A (Appellant) (Respondent) Assessee by : Shri Sudesh Garg, Advocate Revenue by : Shri Jagdish Singh, Sr. DR Date of Hearing : 09.02.2021 Date of Pronouncement : 24.03.2021 ORDER PER R.K. PANDA, AM: This appeal filed by the Revenue is direct…

Indian Sulphacid Industries Limited, New Delhi vs. Pr.CIT, Karnal

The appeal of the assessee stands allowed

ITA 261/CHANDI/2020[2015-16]Status: DisposedITAT Chandigarh22 Feb 2021AY 2015-16

Bench: Ms. Annapurna Gupta & Shri R.L. Negi

For Appellant: Shri Parikshit Aggarwal, CAFor Respondent: Smt. C.Chandrakanta, CIT

Section 263

…00) 243 ITR 53(SC), Bharat Overseas Bank Ltd. Vs CIT (2013) 152 TTJ 546 : 82 DTR 373 (ITAT Chennai), Also, inadequate inquiry by the Assessing Officer which led him to believe incorrect facts was prejudicial to the Revenue (CIT Vs Maithan International (2015) 375 ITR 123 : 277 CTR 65 :231 Taxman 381 : 117 DTR 401 (Cal). Considering the submissions of the assessee, the facts of the case and the judicial pronouncements ITA No. 261-Chd-2020 - Indian Suphacid Industries Limited , New Delhi 15 as discussed above, the claim of the assessee that recourse to Section 263 of the Act, in the present case, is not sustainabl…

M/S Mbl Infrastructures Ltd., Kolkata vs. DCIT, Central Circle-2(2), Kolkata

Appeal is allowed

ITA 427/KOL/2018[2012-13]Status: DisposedITAT Kolkata22 Oct 2020AY 2012-13

Bench: Shri P. M. Jagtap, V.P & Shri S. S. Godara, Jm आयकर अपीलसं./I.T.A No.427/Kol/2018 ("नधा"रण वष" / Assessment Year: 2012-13) M/S. Mbl Infrastructure Ltd. Vs Dcit, Central Circle-2(2), Kolkata . 1St Floor, Divine Bliss, 2/3, Judges Court Road, Kolkata – 700027. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaccm0564C (Appellant) .. (Respondent) Appellant By : Shri S. K. Tulsiyan, Advocate Respondent By : Shri Ram Bilash Meena, Cit(Dr) सुनवाईक"तार"ख/ Date Of Hearing : 06/10/2020 घोषणाक"तार"ख/Date Of Pronouncement : 22/10/2020

For Appellant: Shri S. K. Tulsiyan, AdvocateFor Respondent: Shri Ram Bilash Meena, CIT(DR)

Section 143(3)Section 14ASection 263Section 35DSection 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” (Virtual Court Hearing), BENCH KOLKATA BEFORE SHRI P. M. JAGTAP, V.P & SHRI S. S. GODARA, JM आयकर अपीलसं./I.T.A No.427/Kol/2018 ("नधा"रण वष" / Assessment Year: 2012-13) M/s. MBL Infrastructure Ltd. Vs DCIT, Central Circle-2(2), Kolkata . 1st Floor, Divine Bliss, 2/3, Judges Court Road, Kolkata – 700027. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AACCM0564C (Appellant) .. (Respondent) Appellant by : Shri S. K. Tulsiyan, Advocate Respondent by : Shri Ram Bilash Meena, CIT(DR) सुनवाईक"तार"ख/ Date of Hearing : 06/10/2020 घोषणाक"तार"ख/Date of Pronouncement : 22/10/2020 आदेश / O R D…

Blooming Tradelink (P) Ltd., Kolkata vs. ITO, Ward - 10(1), Kolkata

In the result, appeal of assessee is allowed

ITA 2691/KOL/2018[2012-13]Status: DisposedITAT Kolkata28 Feb 2020AY 2012-13

Bench: Shri A. T. Varkey, Jm & Dr. A.L. Saini, Am]

Section 133(6)Section 68

…आयकर अपील"य अधीकरण, "यायपीठ – “C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA (सम" "ी ए.ट". वक", "या"यक सद"य एवं डॉ ए.एल. सैनी, लेखा सद"य) [Before Shri A. T. Varkey, JM & Dr. A.L. Saini, AM] I.T.A. No. 2691/Kol/2018 Assessment Year: 2012-13 Blooming Tradelink Pvt. Ltd. Vs. Income-tax Officer, Ward-10(1), Kolkata (PAN: AAECB5584F) Appellant Respondent For the Appellant Shri Subash Agarwal, Advocate For the Respondent Shri Supriyo Pal, JCIT, DR Date of Hearing 04.02.2020 Date of Pronouncement 28.02.2020 ORDER Per Shri A.T.Varkey, JM: This is an appeal preferred by the assessee against the…

M/S Chengmari Tea Co. Ltd, Kolkata vs. ACIT, Cir-4(1), Kolkata

Appeal is allowed

ITA 812/KOL/2019[2014-15]Status: DisposedITAT Kolkata31 Jan 2020AY 2014-15

Bench: Shri J.Sudhakar Reddy & Shri S.S.Godaraassessment Years: 2014-15

Section 115JSection 263Section 33A

…आयकर अपील"य अधीकरण, "यायपीठ – “"व” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “B” KOLKATA Before Shri J.Sudhakar Reddy, Accountant Member and Shri S.S.Godara, Judicial Member Assessment Years: 2014-15 M/s Chengmari Tea Co. Ltd., ACIT, Circle-4(1), बनाम / S.B. Towres, 37, P-7, Chowringhee V/s. Shakespeare Sarani, Square, Kolata-700 069 Kolkata-700 017 [PAN No.AABCC 0672 Q] .. अपीलाथ" /Appellant ""यथ" /Respondent Shri Sunil Surana, FCA अपीलाथ" क" ओर से/By Appellant Shri Radhey Shyam, CIT-DR & ""यथ" क" ओर से/By Respondent Smt. Ranu Biswas, Addl. CIT-DR 18.09.2019 सुनवाई क" तार"ख/Date of Hearing…

Bengal Steel Industries Ltd., Kolkata vs. ITO, Ward - 11(3), Kolkata

Appeal is dismissed

ITA 699/KOL/2018[2012-13]Status: DisposedITAT Kolkata22 Jan 2020AY 2012-13

Bench: Shri J.Sudhakar Reddy & Shri S.S.Godaraassessment Year: 2012-13

Section 10(38)Section 115JSection 147Section 148Section 263

…आयकर अपील"य अधीकरण, "यायपीठ – “ए” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “A” KOLKATA Before Shri J.Sudhakar Reddy, Accountant Member and Shri S.S.Godara, Judicial Member Assessment Year: 2012-13 Bengal Steel Industries Ltd., Income Tax Officer बनाम / 84/1A, Topsia Road, (S), Ward-11(3), Aayakar V/s. Kolkta-700 046 Bhawan, P-7, [PAN No.AAABCB 0969 P] Chowringhee Square, Kolkata-700 096 .. अपीलाथ" /Appellant ""यथ" /Respondent Shri Goutam Banerjee, FCA अपीलाथ" क" ओर से/By Appellant Shri A.K. Nayak, CIT-DR ""यथ" क" ओर से/By Respondent 03-12-2019 सुनवाई क" तार"ख/Date of Hearing 22-01-2020 घोषण…

M/S. La Opala RG Ltd., Kolkata vs. ACIT, Range - 12, Kolkata

In the result, the appeal of the assessee is allowed

ITA 559/KOL/2018[2013-14]Status: DisposedITAT Kolkata31 Oct 2019AY 2013-14

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 139Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 14ASection 263Section 80ISection 80l

…1 La Opala RG Ltd.., AY- 2013-14 आयकर अपील"य अधीकरण, "यायपीठ – “C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA (सम") "ी ऐ. ट". वक", "यायीक सद"य एवं डॉ. अजु"न लाल सैनी, लेखा सद"य) [Before Shri A. T. Varkey, JM & Dr. A. L. Saini, AM] I.T.A. No. 559/Kol/2018 Assessment Year: 2013-14 M/s. La Opala R. G. Ltd. Vs. Assistant Commissioner of Income-tax, (PAN: AAACL5569J) Range-12, Kolkata Appellant Respondent Date of Hearing 18.09.2019 Date of Pronouncement 31.10.2019 For the Appellant Shri A. K. Tulsyan, FCA & Ms. Shikha Agarwal, ACA For the Respondent Dr. P. K. Srihari, CIT, DR ORDER Per S…

M/S Manish Finlease (P) Ltd, Patna vs. ITO, Ward-2(1), Patna

ITA 25/PAT/2019[2010-11]Status: DisposedITAT Patna09 Aug 2019AY 2010-11

Bench: Shri Chandra Mohan Garg & Laxmi Prasad Sahuassessment Year : 2010-2011 Manish Finlease Pvt Ltd., Vs. Ito, Ward 2(1), Patna Chandi House Exhibition Road, Patna Pan/Gir No.Aaccm 6252 B (Appellant) .. ( Respondent) Assessee By : Shri A.K.Rastogi & Rakesh Kumar, Ars Revenue By : Shri Indrajeet Singh, Dr Date Of Hearing : 20/06/ 2019 Date Of Pronouncement : 09/08/ 2019 O R D E R Per Bench This Is An Appeal Filed By The Assessee Against The Order Of The Cit(A)-1, Patna Dated 27.9.2018 For The Assessment Year 2010-2011. 2. The Appeal Filed By The Assessee Is Delayed By 51 Days. The Assessee Has Filed Application For Condonation Of Delay Stating The Reasons For Not Filing The Appeal In Time Before The Tribunal. After Hearing The Submissions Of The Parties, We Are Satisfied That The Assessee Had A Bonafide Reason For Not Filing The Appeal In Time. Therefore, We Condone The Delay & Proceed To Decide The Appeal Of The Assessee On Merits.

For Appellant: Shri A.K.Rastogi & Rakesh Kumar, ARsFor Respondent: Shri Indrajeet Singh, DR

Section 133(6)Section 143(2)Section 143(3)Section 147Section 148(1)Section 68

…e Department is free to proceed to reopen their individual assessments in accordance with the law, but, it cannot be regarded as undisclosed income of the assessee. This judgement has been critically analysed in the case of CIT Vs Maithan International (2015) 277 CTR 65 (Cal) “This reasoning must apply a fortiori to large scale subscriptions to the shares of a public company where the latter may have no material other than the application forms and bank transaction details to give some indication of the identity of these subscribers. It may not apply in circumstances where the shares are allotted directly by the…

M/S. Satyashiv Shares & Securities Pvt. Ltd., New Delhi vs. Pr. CIT= 8, New Delhi

ITA 2791/DEL/2017[2009-10]Status: DisposedITAT Delhi26 Jun 2019AY 2009-10

Bench: Shri Prashant Maharishi & Shri K.N.Charym/S. Satyashiv Shares & Vs. Pr. Commissioner Of Income Securities Pvt. Ltd, Tax, M-11, South Extension, Part-2, New Delhi New Delhi Pan: Aancs5482Q (Appellant) (Respondent)

For Appellant: Shri R. C Rai, CAFor Respondent: Shri S. S. Rana, CIT DR

Section 131Section 133Section 139Section 143Section 147Section 148Section 263Section 68

…refore, completed the assessment after making addition of a sum of Rs. 1,21,000. When it is an order erroneous in so far as the same is prejudicial to the interests of the Revenue was considered by this court in the case of CIT v. Maithan International [2015] 375 ITR 123 (Cal) to which one of us (Girish Chandra Gupta, J.) was a party wherein the following views were expressed (page 147) : "It is not the law that the Assessing Officer occupying the position of an investigator and adjudicator can discharge his function by per functory or inadequate investigation. Such a course is bound to result in erroneous and pr…

Ashutosh V. Jhaveri, Mumbai vs. ITO - 17(1)(2), Mumbai

ITA 5122/MUM/2016[2007-08]Status: DisposedITAT Mumbai24 Jun 2019AY 2007-08

Bench: Shri C.N. Prasad () & Shri N.K. Pradhan () Assessment Year: 2011-12 Income Tax Officer - Mr. Ashutosh V. Jhaveri 259, 17(1)(2), Room No 116, Vs. 2Nd Floor, Shroff Chambers, 1St Floor, Aayakar Bazaar Gate Street, Mumbai- Bhavan,M.K. Road, 400001. Mumbai-400020 Pan No. Abapj2406L Appellant Respondent Assessment Year: 2011-12 Mr. Ashutosh V. Jhaveri Income Tax Officer - 259, 2Nd Floor, Shroff Vs. 17(1)(2), Room No 116, Chambers, Bazaar Gate 1St Floor, Aayakar Street, Mumbai-400001. Bhavan,M.K. Road, Mumbai-400020 Pan No. Abapj2406L Appellant Respondent Revenue By : Mr.Raveev Gubgotra & Mr. Chaudhary Arunkumar Singh, Drs Assessee By : Mr. Mehul Choksi, Ar Last Date Of Hearing : 29.03.2019 Date Of Pronouncement: 24/06/2019

For Appellant: Mr. Mehul Choksi, ARFor Respondent: Mr.Raveev Gubgotra & Mr

Section 143(3)

…explain the nature and cause of these entries, which fact has also been acknowledged by the Ld. CIT(A) in his appellate order, (ii) It has been judicially held in the cases of CIT Vs. Mihir Kanti Hazra, 375 ITR 555, (Calcutta), CIT vs. Maithan International, 375 ITR 123 and a catena of other decisions that the Assessing Officer could not accept genuineness of loan taken by assessee from various creditors merely on basis of their bank Mr. Ashutosh V. Jhaveri without examining correctness of views expressed by Assessing Officer. 2. The appellant prays that the order of the A.O. should be restored and order of the…

ITO 17(1)(2), Mumbai vs. Asutosh V. Jhaveri, Mumbai

ITA 4837/MUM/2016[2011-12]Status: DisposedITAT Mumbai24 Jun 2019AY 2011-12

For Appellant: Mr. Mehul Choksi, ARFor Respondent: Mr.Raveev Gubgotra & Mr

Section 143(3)

Anandalok, Kolkata vs. CIT(Exemption), Kolkata

In the result, the appeal of the assessee is dismissed

ITA 1064/KOL/2017[2012-13]Status: DisposedITAT Kolkata08 May 2019AY 2012-13

Bench: Sh. P.M.Jagtap & Sh.S.S.Viswanethra Ravianandlok, Vs Cit(Exem.), Dk-7/3, Salt Lake City, 10B, Middleton Row, Kolkata-700091. 6Th Floor, Kolkata-700071. Pan-Aaata5320P (Appellant) (Respondent) Appellant By Sh. Rajeeva Kumar, Adv. Respondent By Sh. A.K.Nayak, Cit Dr Date Of Hearing 14.03.2019 Date Of Pronouncement 08.05.2019 Order Per S.S. Viswanethra Ravithis Appeal Filed By The Assessee Against The Order Dated 14.03.2017 Passed By Cit(E), Kolkata For Ay 2012-13. 2. The Only Issue Is To Be Decided As To Whether Cit Is Justified In Exercising His Jurisdiction U/S 263 Of The Income Tax Act, 1961 (In Short “Act”) In The Facts & Circumstances Of The Case.

Section 131Section 147Section 263

…T u/s 263 of the Act and dismiss the appeal of the assessee. 6. Further, We are of the view that, exercise of Jurisdiction u/s 263 of the Act was fully justified. The decision of the Hon’ble High Court of Calcutta in the case of CIT Vs. Maithen International 375 ITR 123 (Cal), dealt with this aspect of lack of enquiry with even more stringent conditions. The assessee in that case obtained loans aggregating to Rs.1.60 crore from six private limited companies ranging between Rs.7 lac to Rs.1.10 crore. These companies have filed their returns with nominal income. The AO mentioned in the assessment order that the In…

ITO, Ward-10(4), Kolkata vs. M/S Gateway Enclave Pvt.Ltd., Kolkata

In the result, appeal of Revenue is dismissed

ITA 2269/KOL/2016[2012-13]Status: DisposedITAT Kolkata01 May 2019AY 2012-13

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 68

…sition that every case depends on its own facts and the ratio of any judgement cannot be seen divorced from its facts. The Ld DR drew our attention to Hon'ble Calcutta High Court’s decision in the case of CIT vs. Mithan International (2015) 277 CTR 65 (Cal) / 375 ITR 123 (Cal) wherein their Lordships has examined the decision of M/s. Lovely Exports Ltd. and has expressed the view which is reproduced as under: "This reasoning must apply a portion to large scale subscriptions to the shares of a public company where the latter may have no material other than the application forms and bank transaction details to giv…

M/S Abhijeet Enterprise Ltd., Kolkata vs. ITO, Ward 2(2), Kolkata

In the result the appeal of the assessee is allowed for statistical purpose

ITA 308/KOL/2017[2013-14]Status: DisposedITAT Kolkata27 Mar 2019AY 2013-14

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 68

…1 Abhijeet Enterprise Ltd. , AY 2013-14 आयकर अपील"य अधीकरण, "यायपीठ – “C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA (सम") "ी ऐ. ट". वक", "यायीक सद"य एवं डॉ. अजु"न लाल सैनी, लेखा सद"य) [Before Shri A. T. Varkey, JM & Dr. A. L. Saini, AM] I.T.A. No. 308/Kol/2017 Assessment Years: 2013-14 M/s. Abhijeet Enterprise Ltd. Vs. Income-tax Officer, Wd-2(2), Kolkata (PAN: AAJCA4713C) Appellant Respondent For the Appellant Shri M. D. Shah, AR For the Respondent Shri P. K. Srihari, CIT, DR Date of Hearing 08.03.2019 Date of Pronouncement 27.03.2019 ORDER Per Shri A.T.Varkey, JM This appeal of t…

Philips India Ltd., Kolkata vs. PCIT-IV, Kolkata

In the result, appeal of the assessee is dismissed

ITA 1142/KOL/2016[2009-2010]Status: DisposedITAT Kolkata27 Mar 2019AY 2009-2010

Bench: Sri J. Sudhakar Reddy & Sri S.S. Viswanethra Ravi] I.T.A. No. 1142/Kol/2016 Assessment Year: 2009-10 Philips India Limited..........……………………………………....………………..…………………….….Appellant Earlier Known As Philips Electronics India Limited 7 No. Justice Chandra Madhab Road Kolkata – 700 020 [Pan : Aabcp 9487 A] Principal Commissioner Of Income Tax - Iv, Kolkata…….............…....................…...Respondent Appearances By: Shri P.J. Pardiwala, Sr. Advocate & Shri Navneet Misra, Advocate, Appeared On Behalf Of The Assessee. Shri Robin Choudhury, Addl. Cit D/R, Appearing On Behalf Of The Revenue. Date Of Concluding The Hearing : January 10Th, 2019 Date Of Pronouncing The Order : March 27Th, 2019 O R D E R Per J. Sudhakar Reddy :-

Section 143(3)Section 263Section 32

…hat the Assessing Officer has not examined the fact and simply accepted the claim of the assessee. He relied on the judgment of the Hon’ble Jurisdictional High Court in the case of Commissioner of Income-tax, Central-I, Kolkata v. Maithan International [2015] 375 ITR 123 (Calcutta), for the proposition that if an order is passed without enquiry/investigation it is erroneous insofar as it is prejudicial to the interest of the revenue. He prayed that the order of the ld. Pr. CIT be upheld. 7. We have heard rival contentions. On careful consideration of the facts and circumstances of the case, perusal of the papers…

ITO, WD-10(2), Kolkata vs. M/S Sanskrita Properties Pvt. Limited, Kolkata

ITA 694/KOL/2017[2012-13]Status: DisposedITAT Kolkata20 Feb 2019AY 2012-13

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 131Section 133(6)Section 68

…the Hon’ble Supreme Court in Lovely Exports and it is trite law that ratio of any judgment cannot be seen divorced from its facts. The Ld. DR before us cited the decision of Hon’ble jurisdictional High Court in the case of CIT Vs. Maithan International (2015) 277 CTR 65 (Cal) and drew our attention to the portion of the judgment wherein the Hon’ble Calcutta High Court has dealt with the decision in Lovely Exports and distinguished the facts. The Ld. DR took pains to demonstrate before us that CIT Vs. Nava Promoters & Finlease P. Ltd. (2012) 342 ITR 0169 (Del.) the Hon’ble Delhi High court has also distinguished t…

ITO, Ward-10(4), Kolkata vs. M/S Positive Properties Pvt. Ltd., Kolkata

In the result, appeal of revenue is dismissed

ITA 2274/KOL/2016[2012-13]Status: DisposedITAT Kolkata09 Jan 2019AY 2012-13

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 68

…sition that every case depends on its own facts and the ratio of any judgement cannot be seen divorced from its facts. The Ld DR drew our attention to Hon'ble Calcutta High Court’s decision in the case of CIT vs. Mithan International (2015) 277 CTR 65 (Cal) / 375 ITR 123 (Cal) has examined the decision of M/s. Lovely Exports Ltd. and has expressed the view which is reproduced as under: "This reasoning must apply a portion to large scale subscriptions to the shares of a public company where the latter may have no material other than the application forms and bank transaction details to give some indication of the…

ITO, Ward-10(1), Kolkata vs. M/S Sunglow Dealcom Private Limited, Kolkata

In the result, appeal of the revenue is dismissed

ITA 2178/KOL/2016[2012-13]Status: DisposedITAT Kolkata16 Nov 2018AY 2012-13

Bench: Sri J. Sudhakar Reddy & Sri S.S. Viswanethra Ravi) Assessment Year: 2012-13 Income Tax Officer, Ward-10(1), Kolkata.……......……......………………..……….…….…............Appellant Vs. M/S. Sunglow Dealcom Private Limited……..........…………..……………….…...……..….…......Respondent 3Rd Floor 89, N.S. Road Kolkata – 700 001 [Pan : Aadcs 7562 F]

Section 133(6)Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘D’ BENCH, KOLKATA (Before Sri J. Sudhakar Reddy, Accountant Member & Sri S.S. Viswanethra Ravi, Judicial Member) Assessment Year: 2012-13 Income Tax Officer, Ward-10(1), Kolkata.……......……......………………..……….…….…............Appellant Vs. M/s. Sunglow Dealcom Private Limited……..........…………..……………….…...……..….…......Respondent 3rd Floor 89, N.S. Road Kolkata – 700 001 [PAN : AADCS 7562 F] Appearances by: Shri S.M. Surana, Advocate, appeared on behalf of the assessee. Shri C.J. Singh, Sr. D/R. appearing on behalf of the Revenue. Date of concluding the hearing : Octobe…

Gumpro Drilling Fluids Private Limited, Mumbai vs. Principal Commissioner of Income Tax - 15, Mumbai

The appeal of the assessee is dismissed

ITA 2868/MUM/2018[2013-14]Status: DisposedITAT Mumbai10 Oct 2018AY 2013-14

Bench: Shri Joginder Singh & Shri Ramit Kocharassessment Year: 2013-14 Gumpro Drilling Fluids Vs Pr. Cit-15, Private Limited, Room No.517, 5Th Floor, Opp. Karma Stambha, Aayakar Bhavan, Hazarat Compound, Lbs M. K. Road, Marg, Vikhroli (West), Mumbai-400020 Mumbai-400083 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No.Aadcg2319N "नधा"रती क" ओर से / Assessee By Shri Ashok J. Patil राज"व क" ओर से / Revenue By Shri L.K.S. Dahiya Cit-Dr

Section 120Section 144ASection 263Section 35

…n 17 (Mag.)/46 taxmann.com 215 (Cal.) (para 17), xxxiv. Malabar Industrial Co. Ltd. v. CIT [2000] 243 ITR 83/109 Taxman 66 (SC) (para 18), xxxv. CIT v. Max India Ltd. [2007] 295 ITR 282/166 Taxman 188 (SC) (para 18), xxxvi. CIT v. Maithan International [2015] 375 ITR 123/231 Taxman 381/56 taxmann.com 283 (Cal.) (para 20), xxxvii. CIT v. Navodaya Castles (P.) Ltd. [2014] 367 ITR 306/226 Taxman 190/50 taxmann.com 110 (Delhi) (para 20), xxxviii. CIT v. N.R. Portfolio (P.) Ltd. [2013] 214 Taxman 408/29 taxmann.com 291 (Delhi) (para 20), 19 xxxix. CIT v. Active Traders (P.) Ltd. [1995] 214 ITR 583/[1993] 69 Taxman 28…

Shri Khodidas Premjibhai Bhagiya, Rajkot-Gujarat vs. The Pr. CIT-3, Rajkot-Gujarat

In the result, all the appeals of the assessee are allowed

ITA 177/RJT/2017[2009-10]Status: DisposedITAT Rajkot03 Oct 2018AY 2009-10

Bench: Shri Waseem Ahmed & Smt Madhumita Roy

For Appellant: Shri Kalpesh Doshi, A.RFor Respondent: Shri Jitendra Kumar, CIT-D.R

Section 143(3)Section 147Section 148Section 263Section 263(1)

…आयकर अपील"य अ"धकरण, राजकोट "यायपीठ, राजकोट । IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT ] U;kf;d lnL; ds le{kA LkoZJh oZJh olhe vgen olhe vgen] ys[kk lnL; ,oa ] ys[kk lnL; ,oa Ek/kqferk jkW; Ek/kqferk jkW;] U;kf;d lnL; ds le{kA oZJh oZJh olhe vgen olhe vgen ] ys[kk lnL; ,oa ] ys[kk lnL; ,oa Ek/kqferk jkW; Ek/kqferk jkW; ] U;kf;d lnL; ds le{kA ] U;kf;d lnL; ds le{kA BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And SMT MADHUMITA ROY, JUDICIAL MEMBER ITA Nos. 177, 178, 179 & 180/Rjt/2017 (िनधा"रण िनधा"रण वष" वष"/ Assessment Years : 2009-10, 2010-11, 2012-13 & 2013-14) िनधा"रण िनधा"रण वष" वष" Shri Khod…