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.

Rr Carwell Pvt Ltd, New Delhi vs. DCIT Central Circle-4, New Delhi

In the result, appeals filed by the assessee for AY

ITA 9158/DEL/2019[2017-18]Status: DisposedITAT Delhi11 Feb 2022AY 2017-18

Bench: Shri R.K. Panda & Ms. Suchitra Kamble

For Appellant: Shri Gurjeet Singh, C.A. &For Respondent: Smt. Sushma Singh, CIT-DR
Section 132Section 143(1)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “F” : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND MS. SUCHITRA KAMBLE, JUDICIAL MEMBER ITA Nos.9153, 9154, 9155, 9156, 9157 & 9158/Del./2019 Assessment Years 2012-13, 2013-14, 2014-15, 2015-16, 2016-17 & 2017-18 R R Carwell Pvt. Ltd., The DCIT, 149A, 1st Floor, Baba House, Kilokari, Opp. vs., Central Circle-4, Maharani Bagh, New Delhi – 110 014 New Delhi. PAN AAFCR1764E (Appellant) (Respondent) For Assessee : Shri Gurjeet Singh, C.A. & Shri Shantanu Jain, C.A. For Revenue : Smt. Sushma Singh, CIT-DR Date of Hearing : 15.11.2021 Date of Pronouncem…

Rr Carwell Pvt Ltd, New Delhi vs. DCIT Central Circle-4, New Delhi

In the result, appeals filed by the assessee for AY

ITA 9157/DEL/2019[2016-17]Status: DisposedITAT Delhi11 Feb 2022AY 2016-17

Bench: Shri R.K. Panda & Ms. Suchitra Kamble

For Appellant: Shri Gurjeet Singh, C.A. &For Respondent: Smt. Sushma Singh, CIT-DR
Section 132Section 143(1)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “F” : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND MS. SUCHITRA KAMBLE, JUDICIAL MEMBER ITA Nos.9153, 9154, 9155, 9156, 9157 & 9158/Del./2019 Assessment Years 2012-13, 2013-14, 2014-15, 2015-16, 2016-17 & 2017-18 R R Carwell Pvt. Ltd., The DCIT, 149A, 1st Floor, Baba House, Kilokari, Opp. vs., Central Circle-4, Maharani Bagh, New Delhi – 110 014 New Delhi. PAN AAFCR1764E (Appellant) (Respondent) For Assessee : Shri Gurjeet Singh, C.A. & Shri Shantanu Jain, C.A. For Revenue : Smt. Sushma Singh, CIT-DR Date of Hearing : 15.11.2021 Date of Pronouncem…

Rr Carwell Pvt Ltd, New Delhi vs. DCIT Central Circle-4, New Delhi

In the result, appeals filed by the assessee for AY

ITA 9156/DEL/2019[2015-16]Status: DisposedITAT Delhi11 Feb 2022AY 2015-16

Bench: Shri R.K. Panda & Ms. Suchitra Kamble

For Appellant: Shri Gurjeet Singh, C.A. &For Respondent: Smt. Sushma Singh, CIT-DR
Section 132Section 143(1)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “F” : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND MS. SUCHITRA KAMBLE, JUDICIAL MEMBER ITA Nos.9153, 9154, 9155, 9156, 9157 & 9158/Del./2019 Assessment Years 2012-13, 2013-14, 2014-15, 2015-16, 2016-17 & 2017-18 R R Carwell Pvt. Ltd., The DCIT, 149A, 1st Floor, Baba House, Kilokari, Opp. vs., Central Circle-4, Maharani Bagh, New Delhi – 110 014 New Delhi. PAN AAFCR1764E (Appellant) (Respondent) For Assessee : Shri Gurjeet Singh, C.A. & Shri Shantanu Jain, C.A. For Revenue : Smt. Sushma Singh, CIT-DR Date of Hearing : 15.11.2021 Date of Pronouncem…

Rr Carwell Pvt Ltd, New Delhi vs. DCIT Central Circle-4, New Delhi

In the result, appeals filed by the assessee for AY

ITA 9155/DEL/2019[2014-15]Status: DisposedITAT Delhi11 Feb 2022AY 2014-15

Bench: Shri R.K. Panda & Ms. Suchitra Kamble

For Appellant: Shri Gurjeet Singh, C.A. &For Respondent: Smt. Sushma Singh, CIT-DR
Section 132Section 143(1)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “F” : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND MS. SUCHITRA KAMBLE, JUDICIAL MEMBER ITA Nos.9153, 9154, 9155, 9156, 9157 & 9158/Del./2019 Assessment Years 2012-13, 2013-14, 2014-15, 2015-16, 2016-17 & 2017-18 R R Carwell Pvt. Ltd., The DCIT, 149A, 1st Floor, Baba House, Kilokari, Opp. vs., Central Circle-4, Maharani Bagh, New Delhi – 110 014 New Delhi. PAN AAFCR1764E (Appellant) (Respondent) For Assessee : Shri Gurjeet Singh, C.A. & Shri Shantanu Jain, C.A. For Revenue : Smt. Sushma Singh, CIT-DR Date of Hearing : 15.11.2021 Date of Pronouncem…

Rr Carwell Pvt Ltd, New Delhi vs. DCIT Central Circle-4, New Delhi

In the result, appeals filed by the assessee for AY

ITA 9154/DEL/2019[2013-14]Status: DisposedITAT Delhi11 Feb 2022AY 2013-14

Bench: Shri R.K. Panda & Ms. Suchitra Kamble

For Appellant: Shri Gurjeet Singh, C.A. &For Respondent: Smt. Sushma Singh, CIT-DR
Section 132Section 143(1)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “F” : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND MS. SUCHITRA KAMBLE, JUDICIAL MEMBER ITA Nos.9153, 9154, 9155, 9156, 9157 & 9158/Del./2019 Assessment Years 2012-13, 2013-14, 2014-15, 2015-16, 2016-17 & 2017-18 R R Carwell Pvt. Ltd., The DCIT, 149A, 1st Floor, Baba House, Kilokari, Opp. vs., Central Circle-4, Maharani Bagh, New Delhi – 110 014 New Delhi. PAN AAFCR1764E (Appellant) (Respondent) For Assessee : Shri Gurjeet Singh, C.A. & Shri Shantanu Jain, C.A. For Revenue : Smt. Sushma Singh, CIT-DR Date of Hearing : 15.11.2021 Date of Pronouncem…

Rr Carwell Pvt Ltd, New Delhi vs. DCIT Central Circle-4, New Delhi

In the result, appeals filed by the assessee for AY

ITA 9153/DEL/2019[2012-13]Status: DisposedITAT Delhi11 Feb 2022AY 2012-13

Bench: Shri R.K. Panda & Ms. Suchitra Kamble

For Appellant: Shri Gurjeet Singh, C.A. &For Respondent: Smt. Sushma Singh, CIT-DR
Section 132Section 143(1)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “F” : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND MS. SUCHITRA KAMBLE, JUDICIAL MEMBER ITA Nos.9153, 9154, 9155, 9156, 9157 & 9158/Del./2019 Assessment Years 2012-13, 2013-14, 2014-15, 2015-16, 2016-17 & 2017-18 R R Carwell Pvt. Ltd., The DCIT, 149A, 1st Floor, Baba House, Kilokari, Opp. vs., Central Circle-4, Maharani Bagh, New Delhi – 110 014 New Delhi. PAN AAFCR1764E (Appellant) (Respondent) For Assessee : Shri Gurjeet Singh, C.A. & Shri Shantanu Jain, C.A. For Revenue : Smt. Sushma Singh, CIT-DR Date of Hearing : 15.11.2021 Date of Pronouncem…

Kamal Vyas, Mumbai vs. Pr. CIT - 17, Mumbai

In the result, this appeal stand allowed

ITA 303/MUM/2021[2015-16]Status: DisposedITAT Mumbai07 Jan 2022AY 2015-16

Bench: Shri Shamim Yahya (Am) & Shri Amarjit Singh (Jm)

Section 143Section 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “H” Bench, Mumbai Before Shri Shamim Yahya (AM) & Shri Amarjit Singh (JM) I.T.A. No. 303/Mum/2021 (Assessment Year 2015-16) Vs. PCIT-17 Kamal Vyas F-2007/2008 Room No. 120 1st Floor, Oberoi Splendor Kautilya Bhavan, C-41 JVLR Road, Andheri-E to C-43, G Block, Mumbai-400 060. Bandra Kurla Complex Bandra East PAN : AABPV6454A Mumbai-400 051. (Appellant) (Respondent) Assessee by Shri Prakash Jhunjhunwala Department by Shri Vinay Sinha Date of Hearing 16.11.2021 Date of Pronouncement 07.01.2022 O R D E R Per Shamim Yahya (AM) : The assessee has filed this appeal against t…

Bramhani Industries Limited, Jammalamadugu, Kadapa vs. DCIT, Circle-1(3), Hyderabad

In the result, appeal of the assessee is partly allowed and the appeal of the Revenue is dismissed

ITA 512/HYD/2017[2010-11]Status: DisposedITAT Hyderabad06 Jan 2022AY 2010-11

Bench: Shri A. Mohan Alankamony & Sri Chandra Mohan Garga.Y. 2010-11 Bramhani Industries Limited, Vs. Dcit, Jammalamadugu. Circle-1(3), Pan: Aadcb 1666 M Hyderabad. (Appellant) (Respondent) Ay: 2010-11 Dcit, Vs. Bramhani Industries Circle-1(2), Limited, Hyderabad. Jammalamadugu. Pan: Aadcb 1666 M (Appellant) (Respondent) Assessee By Sri Gowtham Jain Revenue By Sri K.V. Aravind, Sr. Standing Counsel For Dr Date Of Hearing: 12/10/2021 Date Of Pronouncement: 06/01/2022 Order

Section 144Section 234ASection 249(3)Section 68

…TR 662); PCIT vs. NRA Iron & Steel (P) Ltd (412 ITR 161); NRA Iron & Steel (P) Ltd vs. PCIT 273 Taxman 14; Kale Khan Mohammed Hanif vs. CIT (50 ITR 1); Roshan Hatti vs. CIT (107 ITR 938); CIT vs. P. Mohankala ( 291 ITR 278) and CIT vs. N.R. Portfolio (P) Ltd (42 Taxmann.com 339). 31. To sum up, Section 68 of the Act provides that, if any sum found credited in the year in respect of which the assessee fails to explain the nature and source, shall be assessed as its undisclosed income. In the facts of the present case, we find that both the nature & source of the share application received during the year stands f…

DCIT, Circle-1(2), Hyderabad vs. Bramhani Industries Limited, Jammalamadugu, Ysr Dist.

In the result, appeal of the assessee is partly allowed and the appeal of the Revenue is dismissed

ITA 398/HYD/2017[2010-11]Status: DisposedITAT Hyderabad06 Jan 2022AY 2010-11

Bench: Shri A. Mohan Alankamony & Sri Chandra Mohan Garga.Y. 2010-11 Bramhani Industries Limited, Vs. Dcit, Jammalamadugu. Circle-1(3), Pan: Aadcb 1666 M Hyderabad. (Appellant) (Respondent) Ay: 2010-11 Dcit, Vs. Bramhani Industries Circle-1(2), Limited, Hyderabad. Jammalamadugu. Pan: Aadcb 1666 M (Appellant) (Respondent) Assessee By Sri Gowtham Jain Revenue By Sri K.V. Aravind, Sr. Standing Counsel For Dr Date Of Hearing: 12/10/2021 Date Of Pronouncement: 06/01/2022 Order

Section 144Section 234ASection 249(3)Section 68

…TR 662); PCIT vs. NRA Iron & Steel (P) Ltd (412 ITR 161); NRA Iron & Steel (P) Ltd vs. PCIT 273 Taxman 14; Kale Khan Mohammed Hanif vs. CIT (50 ITR 1); Roshan Hatti vs. CIT (107 ITR 938); CIT vs. P. Mohankala ( 291 ITR 278) and CIT vs. N.R. Portfolio (P) Ltd (42 Taxmann.com 339). 31. To sum up, Section 68 of the Act provides that, if any sum found credited in the year in respect of which the assessee fails to explain the nature and source, shall be assessed as its undisclosed income. In the facts of the present case, we find that both the nature & source of the share application received during the year stands f…

DCIT, Central Circle, Dehradun vs. Swarnganga Construction P.Ltd, Bhilwara

In the result, both the appeals of the revenue are allowed for statistical purposes

ITA 186/DDN/2019[2012-13]Status: DisposedITAT Dehradun14 Dec 2021AY 2012-13

Bench: Shri R.K. Panda & Shri V.P. Rao

For Appellant: Sh. N.S. Jangpangi, CIT/DRFor Respondent: Sh. Kapil Goel, Advocate
Section 144Section 153CSection 249(3)Section 250(4)Section 271(1)(c)

…in view of the amended provisions, the burden u/s 68 could not have been said to be discharged by assessee just by filing confirmations/financial statement for the first time at appellate stage in view of the ratio of decision in case of NR Portfolio Pvt. Ltd.264 CTR 258(Delhi), Nova promoters &finlease Pvt Ltd 252 CTR 187(Delhi), Seema Jain 406 ITR 411 (Delhi). 13. That the CIT(A) failed to appreciate that no evidence was given during asstt proceedings and that during remand proceedings also the confirmations by itself would not discharge the burden u/s 68 unless the genuineness and creditworthiness of the credi…

ACIT, Central Circle-15, New Delhi vs. Luxman Builders Pvt. Ltd., New Delhi

In the result, the CO filed by the assessee is allowed and the appeal filed by the Revenue is dismissed

ITA 817/DEL/2018[2010-11]Status: DisposedITAT Delhi14 Dec 2021AY 2010-11

Bench: Shri R.K. Panda & Shri Kul Bharatassessment Year: 2010-11 Acit, Vs Lumax Builders Pvt. Ltd., Central Circle-15, 25, Bazar Lane, New Delhi. Bengali Market, New Delhi. Pan: Aaacl2184R Co No.93/Del/2018 (Ita No.817/Del/2018) Assessment Year: 2010-11 Lumax Builders Pvt. Ltd., Vs. Acit, 25, Bazar Lane, Central Circle-15, Bengali Market, New Delhi New Delhi. Pan: Aaacl2184R (Appellant) (Respondent) Assessee By : Shri Gautam Jain, Advocate & Shri Lalit Mohan, Advocate Revenue By : Ms Paramita M. Biswas, Cit, Dr Date Of Hearing : 16.09.2021 Date Of Pronouncement : 14.12.2021 Order Per R.K. Panda, Am: This Appeal Filed By The Revenue Is Directed Against The Order Dated 3Rd November, 2017 Of The Cit(A)-26, New Delhi, Relating To Assessment Year 2010- 11. Co No.93/Del/2018 2. The Assessee Has Filed The Co Against The Appeal Filed By The Revenue. For The Sake Of Convenience, These Were Heard Together & Are Being Disposed Of By This Common Order.

For Appellant: Shri Gautam Jain, Advocate &For Respondent: Ms Paramita M. Biswas, CIT, DR
Section 132Section 132(4)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : E : NEW DELHI (Through Virtual Hearing) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI KUL BHARAT, JUDICIAL MEMBER Assessment Year: 2010-11 ACIT, Vs Lumax Builders Pvt. Ltd., Central Circle-15, 25, Bazar Lane, New Delhi. Bengali Market, New Delhi. PAN: AAACL2184R CO No.93/Del/2018 (ITA No.817/Del/2018) Assessment Year: 2010-11 Lumax Builders Pvt. Ltd., Vs. ACIT, 25, Bazar Lane, Central Circle-15, Bengali Market, New Delhi New Delhi. PAN: AAACL2184R (Appellant) (Respondent) Assessee by : Shri Gautam Jain, Advocate & Shri Lalit Mohan, Advocate Revenue by : Ms…

Sastvijay Investment & Consultancy Services P.Ltd, New Delhi vs. ITO, Ward-22(4), New Delhi

In the result, both the appeals filed by the assessee are allowed

ITA 901/DEL/2019[2010-11]Status: DisposedITAT Delhi10 Nov 2021AY 2010-11

Bench: Shri R.K. Panda & Shri Vijay Pal Rao

For Appellant: Shri Amol Sinha &For Respondent: Shri Prakash Dubey, Sr. DR
Section 132Section 142(1)Section 143(1)Section 143(2)Section 147Section 148Section 68

…has been able to satisfy all three conditions, i.e., identity of creditor, creditworthiness and genuineness of transactions in its case. So far as the word 'identity' is concerned, Hon'ble jurisdictional High Court in the case N.R. Portfolio Pvt. Ltd., [2014] 2 ITR-OL 68, has defined that 'the identification of the person would include the place of work, the staff, the fact that it was actually carrying on business and recognition of the said company in the eyes of public. Merely producing PAN or assessment particulars did not establish the identity of the person. The actual and the true identity of the person or…

M/S. Kanha Capital Services Ltd., Delhi vs. Pr. CIT- 5, New Delhi

ITA 2916/DEL/2017[2010-11]Status: DisposedITAT Delhi12 Oct 2021AY 2010-11

Bench: Shri Sudhanshu Srivastava & Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: N o n eFor Respondent: Ms. Sunita Singh[CIT] – D.R
Section 143Section 143(3)Section 147Section 263

…o a report which is the result of faithful and fruitful investigation.' Page No : 0209 (See Sidhartha Vashisht alias Manu Sharma v. State (NCT of Delhi) reported in [2010] 6 SCC 1 paragraph 200 at page 80)" In the case of CIT v. N. R. Portfolio P. Ltd. [2014] 2 ITR-OL 68 (Delhi), the following views were expressed (page 86) : "What we perceive and regard as correct position of law is that the court or tribunal should be convinced about the identity, creditwor thiness and genuineness of the transaction. The onus to prove the three factum is on the assessee as the facts are within the assessee's knowledge. Mere pro…

ITO, Ward- 6(3), New Delhi vs. Cozy Footwear Pvt. Ltd., New Delhi

In the result, the appeal of revenue is dismissed

ITA 4284/DEL/2017[2012-13]Status: DisposedITAT Delhi07 Oct 2021AY 2012-13

Bench: Shri Amit Shukla & Shri B.R.R. Kumar

For Appellant: Shri Mahesh Thakur, Sr. DRFor Respondent: Dr. Rakesh Gupta, Advocate
Section 133(6)Section 143(3)Section 68

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”: NEW DELHI (THROUGH VIDEO CONFERENCING) BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI B.R.R. KUMAR, ACCOUNTANT MEMBER ITA No.4284 /Del/2017 Asstt. Year: 2012-13 ITO, Ward -6(3) Cozy Footwear Pvt. Ltd. New Delhi. F-605, Rashmi Apartments, Vs. Harsh Vihar, Pitampura, New Delhi – 110 034 (Appellant) (Respondent) Department by: Dr. Rakesh Gupta, Advocate Assessee by : Shri Mahesh Thakur, Sr. DR Date of Hearing 05.08.2021 Date of 07-10-2021 pronouncement O R D E R PER AMIT SHUKLA, J.M. The aforesaid appeal has been filed by the Revenue against the impugned order d…

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…

JCIT, Meerut vs. M/S. Prasandi Builders Pvt. Ltd., Meerut

The appeal of the Revenue is partly allowed for statistical purpose

ITA 4647/DEL/2012[2009-10]Status: DisposedITAT Delhi20 Sept 2021AY 2009-10

Bench: Shri R. K. Panda & Ms Suchitra Kamble

Section 142(1)Section 143(2)Section 50CSection 68

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘F’ NEW DELHI BEFORE SHRI R. K. PANDA ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER I.T.A. No. 4647/DEL/2012 (A.Y 2009-10) (THROUGH VIDEO CONFERENCING) JCIT Vs Prasandi Builders Pvt. Ltd. Range-2, 110, Krishna Plaza, Garh Aayakar Bhawan, Bhansali Road, Meerut Ground, AAACP8262G Meerut (APPELLANT) (RESPONDENT) Appellant by Sh. K. Sampath, Adv & Sh. V. Raj Kumar, Adv Respondent by Smt. Sushma Singh, CIT DR Date of Hearing 14.07.2021 Date of Pronouncement 20 .09.2021 ORDER PER SUCHITRA KAMBLE, JM This appeal is filed by the Revenue against the…

ACIT, Circle- 20(2), New Delhi vs. Rr Build Town (P) Ltd., New Delhi

In the result, this appeal by Revenue is dismissed

ITA 660/DEL/2018[2014-15]Status: DisposedITAT Delhi02 Sept 2021AY 2014-15

Bench: Ms Suchitra Kamble & Shri Anadee Nath Misshra

For Appellant: Shri Chander Prakash, CAFor Respondent: Shri Jagdish Singh, Sr. DR
Section 254(2)Section 68

…ITA No.- 660/Del/2018 RR Build Town (P) Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH: ‘F’: NEW DELHI) BEFORE MS SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER ITA No:- 660/Del/2018 (Assessment Year: 2014-15) ACIT, RR Build Town (P) Ltd., Circle-20(2), Vs. New Delhi. New Delhi. PAN No: AAGCR3705A APPELLANT RESPONDENT Revenue By : Shri Jagdish Singh, Sr. DR Assessee By : Shri Chander Prakash, CA Per Anadee Nath Misshra, AM (A) This appeal by Revenue is filed against the impugned order of Learned Commissioner of Income Tax (Appeals)-38, Delhi, [“Ld. CIT(A)”, for…

Jeevan Polymers (P) Limited, Hyderabad vs. Dy. Commissioner of Income Tax, Circle-2(1), Hyderabad

Appeal is dismissed

ITA 93/HYD/2020[2014-15]Status: DisposedITAT Hyderabad25 Jun 2021AY 2014-15

Bench: Shri S.S. Godara & Shri L.P. Sahu

For Appellant: Sri A. V. Raghuram, ARFor Respondent: Sri R. Mujumdar, DR
Section 133(6)Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD ‘B’ BENCH : Hyderabad (Through Video Conference) Before Shri S.S. GODARA, Judicial Member and Shri L.P. SAHU, Accountant Member ITA No. 93/Hyd./2020 Assessment Year: 2014-15 M/s Jeevan Polymers (P) Ltd., vs. Dy.CIT, Circle 2(1) Hyderabad Hyderabad [PAN: AABCJ2053J] (Appellant) (Respondent) For Appellant: Sri A. V. Raghuram, AR For Respondent : Sri R. Mujumdar, DR Date of Hearing : 13/05/2021 Date of Pronouncement : 25/06/2021 O R D E R PER S.S. GODARA, J.M. This assessee’s appeal for A.Y. 2014-15 arises against the CIT(A)-2 Hyderabad’s order dated 01.11.20…

Kasper Information Technology Pvt. Ltd., New Delhi vs. ITO Ward-14(2), New Delhi

ITA 9357/DEL/2019[2012-13]Status: DisposedITAT Delhi18 Mar 2021AY 2012-13

Bench: Shri Amit Shukla & Shri Prashant Maharishi

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.A. No.4691/DEL/2016 Assessment Year 2012-13 Income Tax Officer, v. M/s. Angel Cement Pvt. Ltd., Ward-2(4), 58, 1st Floor, Jaipuria New Delhi. Enclave, Kaushambi, Ghaziabad. TAN/PAN: AAHCA6602J (Appellant) (Respondent) I.T.As. No.5974/DEL/2017 & 6401/DEL/2017 Assessment Years 2012-13 & 2014-15 Income Tax Officer, v. M/s. Delight Resorts Pvt. Ward-7(1), Ltd., New Delhi. F-1-200/13, Sector-3A, Vaishali, Ghaziabad. TAN/PAN: AAACE0061C (Appellant) (Respondent) I…

ITO Ward - 14(2), New Delhi vs. Kasper Information Technology Pvt Ltd, New Delhi

ITA 9287/DEL/2019[2012-13]Status: DisposedITAT Delhi18 Mar 2021AY 2012-13

Bench: Shri Amit Shukla & Shri Prashant Maharishi

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.A. No.4691/DEL/2016 Assessment Year 2012-13 Income Tax Officer, v. M/s. Angel Cement Pvt. Ltd., Ward-2(4), 58, 1st Floor, Jaipuria New Delhi. Enclave, Kaushambi, Ghaziabad. TAN/PAN: AAHCA6602J (Appellant) (Respondent) I.T.As. No.5974/DEL/2017 & 6401/DEL/2017 Assessment Years 2012-13 & 2014-15 Income Tax Officer, v. M/s. Delight Resorts Pvt. Ward-7(1), Ltd., New Delhi. F-1-200/13, Sector-3A, Vaishali, Ghaziabad. TAN/PAN: AAACE0061C (Appellant) (Respondent) I…