CIT v. N.R. Portfolio (P.) Ltd.

42 Taxmann.com 339High Court2014#340 most cited

What is CIT v. N.R. Portfolio (P.) Ltd. authority for?

For cash credit additions under Section 68, establishing the 'identity' of a creditor requires more than just producing PAN or assessment particulars; it necessitates demonstrating their actual business operations, place of work, staff, and public recognition. This rigorous standard ensures the assessee proves the identity, creditworthiness, and genuineness of the transaction.

252

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2016 to 2026.

Also referred to as

CIT v. N.R. Portfolio (P.) Ltd. · Section 68 identity of creditor · cash credits proof · onus of proof Section 68 · share application money genuineness · paper company identity · PAN particulars insufficient identity · creditworthiness of creditor · genuineness of transaction · business operations identity proof · Delhi High Court Section 68 · 42 Taxmann.com 339

Also reported as

222 Taxmann 1572 ITR-OL 68

Sections most often in play

Section 68Section 143(3)Section 133(6)Section 142(1)Section 131Section 1961Section 143(2)Section 147

Issues it is cited on

paper companyshare capital and share premiumsource of sourcecreditworthiness of the creditorsection 31onus of proofsection 251(2)live linkentry operatorsection 251(1)(a)share application moneyaddition u/s 68

Judgments citing CIT v. N.R. Portfolio (P.) Ltd.

ACIT, Circle-1, Nagpur vs. Smt Disha Deven Malviya L/H of Late Shri Deven Malviya, Nagpur

ITA 401/NAG/2019[2009-10]Status: HeardITAT Nagpur24 Oct 2023AY 2009-10

Bench: Shri Satbeer Singh Godara & Dr. Dipak Ripote

For Appellant: Shri Kapil Hirani, C.AFor Respondent: Shri Kailash Kanojiya, Sr. DR
Section 68Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH : NAGPUR [THROUGH VIRTUAL HEARING AT INCOME TAX APPELLATE TRIBUNAL : PUNE BENCHES : PUNE] BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND DR. DIPAK RIPOTE, ACCOUNTANT MEMBER Sl. CIT(A)’s Appellant / No. Respondent / order Proceedings Cross ITA.No. A.Y. appealed Respondent u/sec. against, Objector case no. & Dated The ACIT, Smt. Disha CIT(A)-1/ Circle-1, Deven Malviya, 1. 400/NAG./2019 2009-10 244/2016- Room L/H late Shri 17 , dated No.508, 5th Deven Malviya, 23.09.2019 Floor, MECL Plot No.K-6, CIT(A)-1/ Bldg., 303, Janardhan 262/2016- 2. 401/NAG./2019 200…

ACIT, Circle-1, Nagpur vs. Smt Disha Deven Malviya, Nagpur

ITA 400/NAG/2019[2009-10]Status: HeardITAT Nagpur24 Oct 2023AY 2009-10

Bench: Shri Satbeer Singh Godara & Dr. Dipak Ripote

For Appellant: Shri Kapil Hirani, C.AFor Respondent: Shri Kailash Kanojiya, Sr. DR
Section 68Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH : NAGPUR [THROUGH VIRTUAL HEARING AT INCOME TAX APPELLATE TRIBUNAL : PUNE BENCHES : PUNE] BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND DR. DIPAK RIPOTE, ACCOUNTANT MEMBER Sl. CIT(A)’s Appellant / No. Respondent / order Proceedings Cross ITA.No. A.Y. appealed Respondent u/sec. against, Objector case no. & Dated The ACIT, Smt. Disha CIT(A)-1/ Circle-1, Deven Malviya, 1. 400/NAG./2019 2009-10 244/2016- Room L/H late Shri 17 , dated No.508, 5th Deven Malviya, 23.09.2019 Floor, MECL Plot No.K-6, CIT(A)-1/ Bldg., 303, Janardhan 262/2016- 2. 401/NAG./2019 200…

Apl Metals Limited, Kolkata vs. ACIT, Central Circle - 3(3), Kolkata

ITA 297/KOL/2023[2018-19]Status: DisposedITAT Kolkata15 Sept 2023AY 2018-19

Bench: Dr. Manish Borad, Am & Shri Sonjoy Sarma, Jm I.T.A. No.297/Kol/2023 Assessment Years: 2018-19 Apl Metals Ltd. Vs. Income Tax Officer, National C/O, Subash Agarwal & Faceless Assessment Centre, Associates, Advocates, Siddha Delhi. Gibson, 1, Gibson Lane, Suite 213, 2Nd Floor, Kolkata- 700069. (Pan: Aacca4246P) (Appellant) (Respondent)

Section 115BSection 143(2)Section 143(3)Section 250Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, KOLKATA Before Dr. Manish Borad, AM & Shri Sonjoy Sarma, JM I.T.A. No.297/KOL/2023 Assessment Years: 2018-19 APL Metals Ltd. Vs. Income Tax Officer, National C/o, Subash Agarwal & Faceless Assessment Centre, Associates, Advocates, Siddha Delhi. Gibson, 1, Gibson Lane, Suite 213, 2nd Floor, Kolkata- 700069. (PAN: AACCA4246P) (Appellant) (Respondent) Appearances by: Shri Subhash Agarwal, Advocate appeared for Appellant. Shri Subhendu Datta, CIT, DR appeared for Respondent. Date of concluding the hearing : 21.06.2023 Date of pronouncing the order : 15.09.2023 ORDER…

East West Finvest India Limited, Bilaspur vs. The Deputy Commissioner of Income Tax, Circle -1(1), Bilaspr

In the result, appeal of the assessee company being devoid and bereft of any merit is dismissed in terms of our aforesaid observations

ITA 21/RPR/2018[2014-15]Status: DisposedITAT Raipur14 Aug 2023AY 2014-15

Bench: Shri Ravish Sood & Shri Arun Khodpia

For Appellant: Shri Harsh Vijayvargiya, CAFor Respondent: Shri V.K Singh, CIT-DR
Section 131(1)(d)Section 133ASection 143(2)Section 143(3)Section 250Section 68

…आयकर अपील"य अ"धकरण "यायपीठ रायपुर म"। IN THE INCOME TAX APPELLATE TRIBUNAL, RAIPUR BENCH, RAIPUR BEFORE SHRI RAVISH SOOD, JUDICIAL MEMBER AND SHRI ARUN KHODPIA, ACCOUNTANT MEMBER Sl. ITA No. Name of Appellant Name of Respondent Asst. Year No. 1. 21/RPR/2018 M/s. East West Finvest The Deputy 2014-15 India Ltd, Commissioner of Kamla Hari Villa, Income Tax, Mani Road, Vidya Nagar, Circle-1(1), Bilaspur Bilaspur-495 001 PAN: AADCE1236G Assessee by : Shri Harsh Vijayvargiya, CA Revenue by : Shri V.K Singh, CIT-DR सुनवाई क" तार"ख / Date of Hearing : 08.06.2023 घोषणा क" तार"ख / Date of Pronouncement : 14.08.2023 आदे…

M/S Purvi Finvest Limited, Bilaspur vs. The Deputy Commissioner of Income Tax, Circle 1(1), Bilaspur

In the result, appeal of the assessee company being devoid and bereft of any merit is dismissed in terms of our aforesaid observations

ITA 20/RPR/2018[2014-15]Status: DisposedITAT Raipur14 Aug 2023AY 2014-15

Bench: Shri Ravish Sood & Shri Arun Khodpia

For Appellant: Shri Harsh Vijayvargiya, CAFor Respondent: Shri V.K Singh, CIT-DR
Section 131(1)(d)Section 133ASection 143(2)Section 143(3)Section 250Section 68

…आयकर अपील"य अ"धकरण "यायपीठ रायपुर म"। IN THE INCOME TAX APPELLATE TRIBUNAL, RAIPUR BENCH, RAIPUR BEFORE SHRI RAVISH SOOD, JUDICIAL MEMBER AND SHRI ARUN KHODPIA, ACCOUNTANT MEMBER Sl. ITA No. Name of Appellant Name of Respondent Asst. Year No. 1. 20/RPR/2018 M/s. Purvi Finvest Ltd, The Deputy 2014-15 Kamla Hari Villa, Commissioner of Mani Road, Vidya Nagar, Income Tax, Bilaspur-495 001 Circle-1(1), Bilaspur PAN: AABCP6564C Assessee by : Shri Harsh Vijayvargiya, CA Revenue by : Shri V.K Singh, CIT-DR सुनवाई क" तार"ख / Date of Hearing : 08.06.2023 घोषणा क" तार"ख / Date of Pronouncement : 14.08.2023 आदेश / ORDER…

M/S Trimurthy Finvest Limited, Bilaspur vs. The Deputy Commissioner of Income Tax, Circle 1(1), Bilaspur

In the result, appeal of the assesse company being devoid and bereft of any merit is dismissed in terms of our aforesaid observations

ITA 19/RPR/2018[2014-15]Status: DisposedITAT Raipur14 Aug 2023AY 2014-15

Bench: Shri Ravish Sood & Shri Arun Khodpia

For Appellant: Shri Harsh Vijayvargiya, CAFor Respondent: Shri V.K Singh, CIT-DR
Section 131(1)(d)Section 133ASection 143(2)Section 143(3)Section 250Section 68

…आयकर अपीलीय अिधकरण "ायपीठ रायपुर म"। IN THE INCOME TAX APPELLATE TRIBUNAL, RAIPUR BENCH, RAIPUR BEFORE SHRI RAVISH SOOD, JUDICIAL MEMBER AND SHRI ARUN KHODPIA, ACCOUNTANT MEMBER Sl. ITA No. Name of Appellant Name of Respondent Asst. Year No. 1. 19/RPR/2018 M/s. Trimurti Finvest Ltd, The Deputy 2014-15 Kamla Hari Villa, Commissioner of Mani Road, Vidya Nagar, Income Tax, Bilaspur-495 001 Circle-1(1), Bilaspur PAN: AAACT6383N Assessee by : Shri Harsh Vijayvargiya, CA Revenue by : Shri V.K Singh, CIT-DR सुनवाई की तारीख / Date of Hearing : 08.06.2023 घोषणा की तारीख / Date of Pronouncement : 14.08.2023 आदेश / ORDE…

Rajhans Infratech Pvt Ltd, Delhi vs. ACIT Circle-21(2), New Delhi

Accordingly, decided in favour of the assessee. Consequently, appeal of assessee is allowed and impugned addition is deleted

ITA 2153/DEL/2019[2015-16]Status: DisposedITAT Delhi26 Apr 2023AY 2015-16

Bench: Sh. Shamim Yahya & Sh. Anubhav Sharmaita No. 2153/Del/2019, A.Y. 2015-16 M/S. Rajhans Infratech Pvt. Vs. Addl. Commissioner Of Income Ltd. Tax, M-32, 2Nd Floor, Gk-1, Circle-21(2) New Delhi New Delhi Pan : Aaacd0055F (Appellant) (Respondent)

Section 143(3)Section 68

…was only paper company which was engaged in giving accommodation entries. In this regard, judgements of Hon'ble Delhi high Court in the cases of CIT vs. Nova Promoters and Finlease (P) Ltd. (2012) 342 ITR 169 (Del) and CIT vs. N. R. Portfolio (P) Ltd. (2014) 264 CTR 258 (Del) are relied upon. Further, the judgement of Hon'ble Kolkata High Court in the case of Rajmandir Estate (P) Ltd. (2016) reported in 70 taxmann.com 124 (Cal) and the judgement of ITAT, ‘D’ Bench, Mumbai in ITA No. 1835/Mum/2014 dated 24.08.2016 in the case of Royal Rich Developers (P) Ltd. are also relied upon. In view of the facts of the case…

Agrawal Infrabuild Private Limited, Raipur vs. Assistant Commissioner of Income Tax, Central Circle-II, Raipur

In the result, both appeals of the assessee are allowed

ITA 11/RPR/2020[2014-15]Status: DisposedITAT Raipur30 Mar 2023AY 2014-15

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अऩीऱ सं./Ita Nos.10 & 11/Rpr/2020 (ननधाारण वषा / Assessment Year :2013-2014 & 2014-2015) Agrawal Infrabuild Private Limited, Vs Acit, Central Circle-Ii, Raipur 1St Floor, V.R.Plaza, Bilaspur Pan No. :Aafca 6636 C (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri Sumit Nema & Gagan Tiwari, AdvsFor Respondent: Shri Debashish Lahiri, CIT-DR
Section 153A(1)Section 68

…आयकर अऩीऱीय अधधकरण, रायऩुर न्यायऩीठ, रायऩुर IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH, RAIPUR श्री रविश सूद, न्याययक सदस्य एवं श्री अरुण खोड़वऩया, ऱेखा सदस्य के समक्ष । BEFORE SHRI RAVISH SOOD, JM & SHRI ARUN KHODPIA, AM आयकर अऩीऱ सं./ITA Nos.10 & 11/RPR/2020 (ननधाारण वषा / Assessment Year :2013-2014 & 2014-2015) Agrawal Infrabuild Private Limited, Vs ACIT, Central Circle-II, Raipur 1st Floor, V.R.Plaza, Bilaspur PAN No. :AAFCA 6636 C (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. ननधााररती की ओर से /Assessee by : Shri Sumit Nema & Gagan Tiwari, Advs. & Shri Bikram Jain, CA राजस्व की ओर से /Revenue by :…

Agrawal Infrabuild Private Limited, Raipur vs. Assistant Commissioner of Income Tax, Central Circle-II, Raipur

In the result, both appeals of the assessee are allowed

ITA 10/RPR/2020[2013-14]Status: DisposedITAT Raipur30 Mar 2023AY 2013-14

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अऩीऱ सं./Ita Nos.10 & 11/Rpr/2020 (ननधाारण वषा / Assessment Year :2013-2014 & 2014-2015) Agrawal Infrabuild Private Limited, Vs Acit, Central Circle-Ii, Raipur 1St Floor, V.R.Plaza, Bilaspur Pan No. :Aafca 6636 C (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri Sumit Nema & Gagan Tiwari, AdvsFor Respondent: Shri Debashish Lahiri, CIT-DR
Section 153A(1)Section 68

…आयकर अऩीऱीय अधधकरण, रायऩुर न्यायऩीठ, रायऩुर IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH, RAIPUR श्री रविश सूद, न्याययक सदस्य एवं श्री अरुण खोड़वऩया, ऱेखा सदस्य के समक्ष । BEFORE SHRI RAVISH SOOD, JM & SHRI ARUN KHODPIA, AM आयकर अऩीऱ सं./ITA Nos.10 & 11/RPR/2020 (ननधाारण वषा / Assessment Year :2013-2014 & 2014-2015) Agrawal Infrabuild Private Limited, Vs ACIT, Central Circle-II, Raipur 1st Floor, V.R.Plaza, Bilaspur PAN No. :AAFCA 6636 C (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. ननधााररती की ओर से /Assessee by : Shri Sumit Nema & Gagan Tiwari, Advs. & Shri Bikram Jain, CA राजस्व की ओर से /Revenue by :…

DCIT, Central Circle-1, Noida vs. Aashikyana Civil Contractors P.Ltd, New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 9025/DEL/2019[2014-15]Status: DisposedITAT Delhi23 Mar 2023AY 2014-15

Bench: Sh. C. M. Gargdr. B. R. R. Kumar

For Appellant: NoneFor Respondent: Sh. Kanv Bali, Sr. DR
Section 132Section 153ASection 250(4)Section 68

…THE INCOME TAX APPELLATE TRIBUNAL DELHIBENCH ‘A’, NEW DELHI Before Sh. C. M. Garg, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 9025/Del/2019 : Asstt. Year: 2014-15 DCIT, Vs. M/s Aashiyana Civil Contractors Pvt. Central Circle-1, Ltd., R/o 302-304, Harsha Corner Noida Complex, Ghazipur, New Delhi-110096 (APPELLANT) (RESPONDENT) PAN No. AAECA4833G Assessee by : None Sh. Manoj Kumar, CA (LOA filed) Revenue by : Sh. Kanv Bali, Sr. DR Date of Hearing: 16.02.2023 Date of Pronouncement: 23.03.2023 ORDER Per Dr. B. R. R. Kumar, Accountant Member: The present appeal has been filed by Revenue against…

Triangle Trading Ltd., New Delhi vs. ITO, Ward- 25(4), New Delhi

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

ITA 7137/DEL/2018[2008-09]Status: DisposedITAT Delhi23 Dec 2022AY 2008-09

Bench: Shri Shamim Yahya & Shri C.M. Garg

For Appellant: NoneFor Respondent: Shri Abhishek Kumar, Sr. DR
Section 133(6)Section 143(1)Section 147Section 148Section 68Section 69C

…shell/without substance companies without any genuine business activities. In this regard judgements of Hon’ble Delhi High Court in the cases of CIT Vs. Nova Promoters and Finlease (P) Ltd. (2012) 342 ITR 169 (Del) and CIT Vs. N. R. Portfolio Pvt. Ltd. (2014) 264 CTR 258 (Del) are relied upon. Further, the judgement of Hon’ble Kolkata High Court in the case of Rajmandir Estate Pvt. Ltd. (2016; reported in 70 Taxmann.com 124 (Cal) and the judgement of ITAT, ‘D’ Bench. Mumbai in ITA no. 1835/Mum/2014 dated 24.8.2016 in the case of Royal Rich Developers Pvt. Ltd. are also relied upon. In view of facts as obtaining,…

Toplink Developers Consultancy Pvt. Ltd., Kolkata vs. I.T.O., Ward-3(3), Kolkata

In the result, the appeal of the assessee is allowed

ITA 710/KOL/2019[2012-13]Status: DisposedITAT Kolkata20 Dec 2022AY 2012-13

Bench: Dr. Manish Borad & Sonjoy Sarma

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

…आयकर अपीलीय अधिकरण कोलकाता 'बी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘B’ BENCH, KOLKATA डॉ. मनीष बोरड, लेखा सदस्य एवं श्री संजय शमाा, न्याधयक सदस्य के समक्ष Before DR. MANISH BORAD, ACCOUNTANT MEMBER & SONJOY SARMA, JUDICIAL MEMBER I.T.A. No.: 710/Kol/2019 Assessment Year: 2012-13 Toplink Developers Consultancy Pvt. Ltd......………Appellant [PAN: AADCT 5284 F] Vs. ITO, Ward-3(3), Kolkata........................................Respondent Appearances by: Sh. Siddharth Agarwal, Adv., appeared on behalf of the Assessee. Sh. P.P. Barman, Addl. CIT, appeared on behalf of the Revenue. Date of concl…

Rajat Alloys (P) Ltd., Ghaziabad vs. ITO Ward-21(1), New Delhi

In the result, the appeal is allowed

ITA 9087/DEL/2019[2011-12]Status: DisposedITAT Delhi31 Aug 2022AY 2011-12
Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘SMC’ NEW DELHI SHRI SAKTIJIT DEY, JUDICIAL MEMBER Assessment Year: 2011-12 Vs. ITO, Ward-21(1), Rajat Alloys (P) Ltd., New Delhi A-15-25, UPSIDC Industrial Area, South Side, GT Road, Ghaziabad (UP) PIN: 201001 PAN :AADCR6415J (Appellant) (Respondent) Appellant by Smt. Rano Jain, Adv. & Ms. Mansi, CA Respondent by Shri Om Parkash, Sr. DR Date of hearing 08.06.2022 Date of pronouncement 31.08.2022 ORDER This is an appeal by the assessee against order dated 07.10.2019 of learned Commissioner of Income-Tax (Appeals)-7, New Delhi pertaining to assessment ye…

Vinod Kumar Gupta, Uttarpradesh vs. Circle-1(1)(1), Meerut

In the result, the appeal of the assessee is allowed

ITA 664/DEL/2022[2014-15]Status: DisposedITAT Delhi30 Aug 2022AY 2014-15

Bench: Dr. B. R. R. Kumarsh. Anubhav Sharma

For Appellant: Sh. Salil Kapoor, Adv. &For Respondent: Sh. Surender Pal, CIT DR
Section 131Section 133(6)Section 143(3)Section 254Section 263

…THE INCOME TAX APPELLATE TRIBUNAL DELHIBENCH ‘H’, NEW DELHI Before Dr. B. R. R. Kumar, Accountant Member Sh. Anubhav Sharma, Judicial Member ITA No. 664/Del/2022 : Asstt. Year : 2014-15 Vinod Kumar Gupta, Vs Pr. CIT, A-11, Jawala Nagar Meerut, Ghaziabad Meerut, Uttar Pradesh-250002 (APPELLANT) (RESPONDENT) PAN No. AAQPG8113L Assessee by: Sh. Salil Kapoor, Adv. & Sh. Sumit Lal Chandani, Adv. Revenue by: Sh. Surender Pal, CIT DR Date of Hearing: 20.07.2022 Date of Pronouncement: 30.08.2022 ORDER Per Dr. B. R. R. Kumar, Accountant Member: The present appeal has been filed by the assessee against the order of ld.…

M/S Kuldeep Glass and Aluminium, Mumbai vs. ITO 29(2)(1), Mumbai

In the result, in our considered opinion the order of the Ld

ITA 2171/MUM/2019[2011-12]Status: DisposedITAT Mumbai22 Jul 2022AY 2011-12

Bench: Shri Aby T Varkey & Shri Gagan Goyal

For Appellant: Sh. Riteshkumar Shah, C.AFor Respondent: Sh.Vijay Kumar Soni, Sr.DR
Section 143(1)Section 143(3)Section 147Section 148Section 69C

…sponding purchase. 15. While deciding this issue, we have taken cognizance of following pronouncements of various High Courts/ITAT as under: i. CIT Vs. Nova Promoters and Finlease Pvt. Ltd. (2012) 342 ITR 0169 (Del.) ii. CIT Vs. N.R. Porfolio Pvt. Ltd. (2014) 42 Taxmann.com 339 (Del.) iii. Bholanath Polyfab Pvt. Ltd., 355 ITR 290 (Guj.) iv. Sanket Steel Traders Vs. ITO (ITA Nos. 2801 & 2937/Ahd/2008 dated 20.05.2011. v. Vijay Proteins Ltd. Vs. ACIT (1996) 58 ITD 428 (Ahd.) vi. CIT Vs. Simit Sheth (2013) 38 taxmann.com 385 (Guj.) vii. Vijay M. Mistry Construction Ltd. 355 ITR 498 (Guj.) viii. Ratnagiri Stainless…

Kuldeep Glass and Aluminium, Mumbai vs. ITO 23 (2)(4), Mumbai

In the result, in our considered opinion the order of the Ld

ITA 7139/MUM/2018[2009-10]Status: DisposedITAT Mumbai22 Jul 2022AY 2009-10

Bench: Shri Aby T Varkey & Shri Gagan Goyal

For Appellant: Sh. Riteshkumar Shah, C.AFor Respondent: Sh.Vijay Kumar Soni, Sr.DR
Section 143(1)Section 143(3)Section 147Section 148Section 69C

…sponding purchase. 15. While deciding this issue, we have taken cognizance of following pronouncements of various High Courts/ITAT as under: i. CIT Vs. Nova Promoters and Finlease Pvt. Ltd. (2012) 342 ITR 0169 (Del.) ii. CIT Vs. N.R. Porfolio Pvt. Ltd. (2014) 42 Taxmann.com 339 (Del.) iii. Bholanath Polyfab Pvt. Ltd., 355 ITR 290 (Guj.) iv. Sanket Steel Traders Vs. ITO (ITA Nos. 2801 & 2937/Ahd/2008 dated 20.05.2011. v. Vijay Proteins Ltd. Vs. ACIT (1996) 58 ITD 428 (Ahd.) vi. CIT Vs. Simit Sheth (2013) 38 taxmann.com 385 (Guj.) vii. Vijay M. Mistry Construction Ltd. 355 ITR 498 (Guj.) viii. Ratnagiri Stainless…

Asst. Commissioner of Income Tax, Circle-1, Anantapur vs. Saveera Hospital Private Limited, Anantapur

In the result, appeals of the Revenue are accordingly allowed and consequently the cross objections preferred by the assessee are dismissed

ITA 296/HYD/2019[2015-16]Status: DisposedITAT Hyderabad18 Jul 2022AY 2015-16

Bench: Shri Rama Kanta Panda & Shri K.Narasimha Chary

For Appellant: Shri D.V.Anjaneyulu, ARFor Respondent: 01/06/2022
Section 133ASection 143(3)Section 148Section 68

…आयकर अपील"य अ"धकरण, हैदराबाद पीठ म" IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”, HYDERABAD BEFORE SHRI RAMA KANTA PANDA, ACCOUNTANT MEMBER & SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER आ.अपी.सं / ITA Nos. 295 & 296/Hyd/2019 ("नधा"रण वष" / Assessment Year: 2014-15 & 2015-16) Asst.Commissioner of Vs. M/s.Saveera Hospital Private Income Tax, Limited, Circle-1, Anantapur Anantapur [PAN No. AARCS6341L] (अपीलाथ" / Appellant) ("" यथ" / Respondent) सी.ओ./ C.O. Nos. 12 & 13/HYD/2019 (Arising out of ITA Nos. 295 & 296/Hyd/2019) "नधा"रण वष" / Assessment Years: 2014-15 & 2015-16 M/s.Saveera Hospital Private…

Asst. Commissioner of Income Tax, Circle-1, Anantapur vs. Saveera Hospital Private Limited, Anantapur

In the result, appeals of the Revenue are accordingly allowed and consequently the cross objections preferred by the assessee are dismissed

ITA 295/HYD/2019[2014-15]Status: DisposedITAT Hyderabad18 Jul 2022AY 2014-15

Bench: Shri Rama Kanta Panda & Shri K.Narasimha Chary

For Appellant: Shri D.V.Anjaneyulu, ARFor Respondent: 01/06/2022
Section 133ASection 143(3)Section 148Section 68

…आयकर अपील"य अ"धकरण, हैदराबाद पीठ म" IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”, HYDERABAD BEFORE SHRI RAMA KANTA PANDA, ACCOUNTANT MEMBER & SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER आ.अपी.सं / ITA Nos. 295 & 296/Hyd/2019 ("नधा"रण वष" / Assessment Year: 2014-15 & 2015-16) Asst.Commissioner of Vs. M/s.Saveera Hospital Private Income Tax, Limited, Circle-1, Anantapur Anantapur [PAN No. AARCS6341L] (अपीलाथ" / Appellant) ("" यथ" / Respondent) सी.ओ./ C.O. Nos. 12 & 13/HYD/2019 (Arising out of ITA Nos. 295 & 296/Hyd/2019) "नधा"रण वष" / Assessment Years: 2014-15 & 2015-16 M/s.Saveera Hospital Private…

Surya Manufacturing P.Ltd, New Delhi vs. DCIT, Circle-24(2), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 6014/DEL/2017[2014-15]Status: HeardITAT Delhi15 Mar 2022AY 2014-15

Bench: Sh. Saktijit Deydr. B. R. R. Kumar(Through Video Conferencing) Ita No. 6014/Del/2017 : Asstt. Year : 2014-15 M/S Surya Manufacturing Pvt. Ltd. Vs Dcit, 2937/3, Chuna Mandi, 1St Floor, Circle-24(2), Paharganj, New Delhi-110055 New Delhi (Appellant) (Respondent) Pan No. Aaccs2412B Assessee By : None Revenue By : Sh. Umesh Takyar, Sr. Dr Date Of Hearing: 09.03.2022 Date Of Pronouncement: 15.03.2022

For Appellant: NoneFor Respondent: Sh. Umesh Takyar, Sr. DR
Section 131(1)(d)Section 143(2)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI Before Sh. Saktijit Dey, Judicial Member Dr. B. R. R. Kumar, Accountant Member (Through Video Conferencing) ITA No. 6014/Del/2017 : Asstt. Year : 2014-15 M/s Surya Manufacturing Pvt. Ltd. Vs DCIT, 2937/3, Chuna Mandi, 1st Floor, Circle-24(2), Paharganj, New Delhi-110055 New Delhi (APPELLANT) (RESPONDENT) PAN No. AACCS2412B Assessee by : None Revenue by : Sh. Umesh Takyar, Sr. DR Date of Hearing: 09.03.2022 Date of Pronouncement: 15.03.2022 ORDER Per Dr. B. R. R. Kumar, Accountant Member: The present appeal has been filed by the assessee against…

Anandtex International P.Ltd, Panipat vs. ACIT, Circle, Panipat

In the result, appeal of the assessee is dismissed

ITA 2476/DEL/2018[2013-14]Status: DisposedITAT Delhi24 Feb 2022AY 2013-14

Bench: Shri G.S. Pannu, Hon’Ble & Shri K.Narasimha Chary

Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘A’ NEW DELHI BEFORE SHRI G.S. PANNU, HON’BLE PRESIDENT & SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER ITA No.- 2476/Del/2018 (Assessment Year: 2013-14) Anandtex international P.Ltd, Vs. ACIT, circle, 191-192, sector-25, Panipat. part-II, HUDA, Panipat 132103 Haryana PAN No. AAKCA4313M Appellant Respondent Assessee by None Revenue by Mrs. Kirti Sankratyayan, Sr. DR Date of hearing: 08/02/2022 Pronouncement on: 24/02/2022 ORDER PER K. NARASIMHA CHARY, JM. Aggrieved by the order dated 2/1/2018 passed by the learned Commissioner of Income Tax (Appeals)-Kanal (“Ld…