How many judgments cite CIT v. N.R. Portfolio (P.) Ltd.?

252 judgments on BharatTax cite CIT v. N.R. Portfolio (P.) Ltd. (42 Taxmann.com 339), spanning 2016 to 2026.

Which sections of the Income Tax Act does CIT v. N.R. Portfolio (P.) Ltd. come up under?

It is most often cited in judgments turning on Section 68, Section 143(3), Section 133(6), Section 142(1), Section 131, Section 1961.

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 367,154 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 68 Section 143(3)Section 133(6)Section 142(1)Section 131 Section 1961 Section 143(2)Section 147

Issues it is cited on

paper company share capital and share premium source of source creditworthiness of the creditor section 31 onus of proof section 251(2)live link entry operator section 251(1)(a)share application money addition u/s 68

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

DCIT, New Delhi vs. M/S. Mahesh Wood Products (P) Ltd., New Delhi

In the result, the ITA No

ITA 4874/DEL/2014[2009-10]Status: DisposedITAT Delhi21 Feb 2019AY 2009-10

Bench: Sh. H.S. Sidhu & Shri Prashant Maharishi

Section 132Section 132(4)Section 143(2)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘E’, NEW DELHI BEFORE SH. H.S. SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No. 4873 TO 4875/Del/2014 Assessment Years: 2008-09 to 2010-11 DCIT, CENTRAL CIRCLE-03, Vs. M/S MAHESH WOOD PRODUCTS ROOM NO. 355, 3RD FLOOR, (P) LTD., JHANDEWALAN EXTENSION, A-121, ASHOK VIHAR, NEW DELHI – 110 055 PHASE-1, NEW DELHI (PAN AAACM0118Q) (Appellant) (Respondent) Department by Ms. Pramita M. Biswas, CIT(DR) Assessee by Sh. S.K. Gupta, CA ORDER PER H.S. SIHU, JM These 03 appeals are filed by the Revenue against the respective Orders passed by…

DCIT, New Delhi vs. M/S. Mahesh Wood Products (P) Ltd., New Delhi

In the result, the ITA No

ITA 4873/DEL/2014[2008-09]Status: DisposedITAT Delhi21 Feb 2019AY 2008-09

Bench: Sh. H.S. Sidhu & Shri Prashant Maharishi

Section 132Section 132(4)Section 143(2)Section 153A

ITO, New Delhi vs. M/S. Yadu Steels & Power Pvt. Ltd., New Delhi

In the result, this ground stands allowed for statistical purposes

ITA 25/DEL/2014[2009-10]Status: PendingITAT Delhi12 Feb 2019AY 2009-10

Bench: Smt. Beena A Pillai & Shri Prashant Maharishiay: 2009-10 Ito, Ward 18(4) Vs. M/S Yadu Steels & Power Pvt.Ltd. New Delhi 503, 5Th Floor Dda Building District Centre Laxmi Nagar Delhi 110 092

For Appellant: NoneFor Respondent: Smt. Naina Soin Kapil, Sr.D.R

Section 131Section 143Section 143(1)Section 271(1)(b)Section 68

…observed by Ld.CIT (A), that Ld. AO neither conducted any enquiries from concerned, and that he did not issue summons under Section 131. This aspect has been dealt with by Hon’ble Delhi High Court in case of CIT vs. N.R. Portfolio (P.) Ltd.reported in (2014) 42 Taxmann.com 339 in as well as CIT vs Nipun Builders & Developers (P.) Ltd reported in (2013) 30 Taxmann.com 22 9. However, we refrain from stating or going into further details or matrix, as we find that before Ld. AO, assessee had not made any appearances in person nor filed any submissions in support of its claim. In fact it is observed that notice unde…

Pushp Steels & Mining (P) Ltd., Delhi vs. ITO, Ward- 20(2), New Delhi

In the result, the Appeal filed by the Assessee stands allowed

ITA 6094/DEL/2018[2008-09]Status: DisposedITAT Delhi07 Feb 2019AY 2008-09

Bench: Shri H.S. Sidhu & Shri L.P. Sahuassessment Year : 2008-09

For Appellant: Sh. Suresh Kumar Gupta, CAFor Respondent: Smt. Sulekha Verma, CIT(DR) &

Section 143(3)Section 147Section 153(1)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : F : NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER Assessment Year : 2008-09 PUSHP STEELS & MINING (P) LTD. Vs. ITO, WARD 20(2), 751, KUNDEWALAN STREET, NEW DELHI AJMERI GATE, DELHI – 110 006 (PAN: AADCP2925K) (Assessee) (Respondent) Assessee by : Sh. Suresh Kumar Gupta, CA Department by : Smt. Sulekha Verma, CIT(DR) & Sh. Surender Pal, Sr. DR. ORDER PER L.P. SAHU, AM This appeal filed by the assessee is directed against the order passed by the Ld. CIT(A)-7, New Delhi on 12.09.2018 in relation to the assessment yea…

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

…ether share premium is chargeable to tax but about the taxability or otherwise of such share capital I premium in terms of sec.68. 9. Further Reliance was also placed by the Ld. CIT, DR on the following decisions: (i) CIT vs. N. R. Portfolio Pvt. Ltd. (2014) 222 Taxmann 157 (Del) para 24 & 25. (ii) CIT vs. N. Tarika Properties Investments ITA NO.2080 of2010 Delhi High Court dtd.21.11.13. (iii) CIT vs. Nova Promoters and Finlease Pvt. Ltd. (2012) 342 ITR 169 (Del). (iv) Visakha Sales Pvt. Ltd. vs. CIT (2014) 52 taxmann.com 305. Citing the aforesaid judicial precedents, the ld DR want us to over-turn the decision…

M/S Aerens Buildwell Ltd., New Delhi vs. ACIT, New Delhi

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

ITA 5073/DEL/2016[2008-09]Status: DisposedITAT Delhi21 Dec 2018AY 2008-09

Bench: Shri H.S. Sidhu & Shri L.P. Sahu[Assessment Years: 2008-09]

For Appellant: Shri Vivek Bansal, AdvFor Respondent: Shri Sanjay Goel, CIT(DR)

Section 132Section 143(3)Section 153Section 234BSection 68

…1 IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘A’ BENCH, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER [Assessment Years: 2008-09] AERENS BUILDWELL LTD., Vs. ACIT, CC-18, C/O BGJC & ASSOCIATES, NEW DELHI RAJ TOWER, G-1, ALAKHNANDA COMMUNITY CENTRE, NEW DELHI – 110 019 (PAN: AACCA3045N) [Appellant] [RESPONDENT] Assessee by : Shri Vivek Bansal, Adv. Revenue by : Shri Sanjay Goel, CIT(DR) ORDER PER H.S. SIDHU, JM This appeal filed by the assessee is preferred against the order of the Ld. Commissioner of Income Tax [Appeals]-25, New Delhi dated 28.6.2016 relating…

M/S Aerens Buildwell Ltd., New Delhi vs. ACIT, New Delhi

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

ITA 5072/DEL/2016[2007-08]Status: DisposedITAT Delhi21 Dec 2018AY 2007-08

Bench: Shri H.S. Sidhu & Shri L.P. Sahu[Assessment Year: 2007-08]

For Appellant: Shri Vivek Bansal, AdvFor Respondent: Shri Sanjay Goel, CIT(DR)

Section 132Section 143(3)Section 153Section 234BSection 68

…1 IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘A’ BENCH, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER [Assessment Year: 2007-08] AERENS BUILDWELL LTD., Vs. ACIT, CC-18, C/O BGJC & ASSOCIATES, NEW DELHI RAJ TOWER, G-1, ALAKHNANDA COMMUNITY CENTRE, NEW DELHI – 110 019 (PAN: AACCA3045N) [Appellant] [RESPONDENT] Assessee by : Shri Vivek Bansal, Adv. Revenue by : Shri Sanjay Goel, CIT(DR) ORDER PER H.S. SIDHU, JM This appeal filed by the assessee is preferred against the order of the Ld. Commissioner of Income Tax [Appeals]-25, New Delhi dated 28.6.2016 relating to…

M/S. Sangyon Automotive Pvt. Ltd., New Delhi vs. ACIT, Meerut

In the result, ITA Nos.2991 & 2992/Del/2015 are partly allowed and ITA

ITA 2993/DEL/2015[2008-09]Status: DisposedITAT Delhi10 Dec 2018AY 2008-09

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

For Appellant: Shri G.C. Srivastava &For Respondent: Shri S.S. Rana, CIT, DR

Section 132Section 143(1)Section 143(2)Section 143(3)Section 153ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : G : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER ITA No.2991 to 2993/Del/2015 Assessment Years: 2005-06, 2006-07 & 2008-09 M/s Sangyon Automotive Pvt. Ltd., Vs. ACIT, 14D, 14th Floor, Hansalaya, Central Circle, 15, Barakhamba Road, Bhainsali Road, New Delhi. Meerut. PAN: AAGCS5366L (Appellant) (Respondent) Assessee by : Shri G.C. Srivastava & Shri Suvinay K. Dash, Advocates Revenue by : Shri S.S. Rana, CIT, DR Date of Hearing : 13.09.2018 Date of Pronouncement : 10.12.2018 ORDER PER R.K. PANDA, AM: The above batch…

M/S. Sangyon Automotive Pvt. Ltd., New Delhi vs. ACIT, Meerut

In the result, ITA Nos.2991 & 2992/Del/2015 are partly allowed and ITA

ITA 2992/DEL/2015[2006-07]Status: DisposedITAT Delhi10 Dec 2018AY 2006-07

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

For Appellant: Shri G.C. Srivastava &For Respondent: Shri S.S. Rana, CIT, DR

Section 132Section 143(1)Section 143(2)Section 143(3)Section 153ASection 68

M/S. Sangyon Automotive Pvt. Ltd., New Delhi vs. ACIT, Meerut

In the result, ITA Nos.2991 & 2992/Del/2015 are partly allowed and ITA

ITA 2991/DEL/2015[2005-06]Status: DisposedITAT Delhi10 Dec 2018AY 2005-06

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

For Appellant: Shri G.C. Srivastava &For Respondent: Shri S.S. Rana, CIT, DR

Section 132Section 143(1)Section 143(2)Section 143(3)Section 153ASection 68

Uma Singal, New Delhi vs. ACIT, Centrl Circle-3, New Delhi

ITA 1484/DEL/2018[2014-15]Status: DisposedITAT Delhi07 Dec 2018AY 2014-15

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Shri S S Rana CIT DR

Section 10(38)Section 143Section 153ASection 250Section 68

…350 ITR 407 (Del.) xxxi. CIT Vs Nova Promoters & Finlease (P) Ltd. 342 ITR 169 (Del.) xxxii. CIT Vs Ultra Modern Exports (P.) Ltd. 40 Taxmann.com 458 (Del.) xxxiii. CIT Vs Frostair (P.) Ltd. 26 Taxmann.com 11 (Del.) xxxiv. CIT N R Portfolio Pvt. Ltd. (2013) 29 Taxmann.com 291 (Del.) xxxv. PCIT Vs Bikram Singh in ITA No. 55/2017 (Del.) 102. 22. The ld. CIT DR reiterated the observations made by the ld. CIT(A) in para 5.6.1 & 5.7.1 at page nos. 164 to 166 and stated that the material seized during the course of search at the premises of Sh. Raj Kumar Kedia and Sh. Ankur Agarwal constitute the documentary evidence…

Ritu Singal, New Delhi vs. ACIT, Central Circle- 3, New Delhi

ITA 1481/DEL/2018[2015-16]Status: DisposedITAT Delhi07 Dec 2018AY 2015-16

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Shri S S Rana CIT DR

Section 10(38)Section 143Section 153ASection 250Section 68

M/S. Sherawali Yarns Pvt. Ltd., New Delhi vs. ACIT, Meerut

In the result, the appeal filed by the assessee is partly allowed

ITA 2996/DEL/2015[2005-06]Status: DisposedITAT Delhi30 Nov 2018AY 2005-06

Bench: Shri R.K. Panda & Ms Suchitra Kambleassessment Year: 2005-06 Sherawali Yarns Pvt. Ltd., Vs. Acit, 14D, 14Th Floor, Hansalaya, Central Circle, 15, Barakhamba Road, Bhainsali Road, New Delhi. Meerut. Pan: Aaics3421L (Appellant) (Respondent) Assessee By : Shri G.C. Srivastava & Shri Suvinay K. Dash, Advocates Revenue By : Shri S.S. Rana, Cit, Dr Date Of Hearing : 13.09.2018 Date Of Pronouncement : 30.11.2018 Order Per R.K. Panda, Am: This Appeal By The Assessee Is Directed Against The Order Dated 11Th March, 2015 Of The Cit(A), Meerut, Relating To Assessment Year 2005-06. 2. The Facts Of The Case, In Brief, Are That The Assessee Is A Company Engaged In The Business Of Trading & Investment In Shares. It Filed Its Return Of Income On 19Th September, 2005 Declaring Loss Of Rs.320/-. The Case Was Selected For Scrutiny & In Response To Notice U/S 143(2) Dated 20Th September, 2006 & Notice U/S 142(1) Dated 3Rd August, 2007, The Counsel Of The Assessee Appeared Before The Assessing Officer

For Appellant: Shri G.C. Srivastava &For Respondent: Shri S.S. Rana, CIT, DR

Section 132Section 133(6)Section 142(1)Section 143(2)Section 143(3)Section 153ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : G : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER Assessment Year: 2005-06 Sherawali Yarns Pvt. Ltd., Vs. ACIT, 14D, 14th Floor, Hansalaya, Central Circle, 15, Barakhamba Road, Bhainsali Road, New Delhi. Meerut. PAN: AAICS3421L (Appellant) (Respondent) Assessee by : Shri G.C. Srivastava & Shri Suvinay K. Dash, Advocates Revenue by : Shri S.S. Rana, CIT, DR Date of Hearing : 13.09.2018 Date of Pronouncement : 30.11.2018 ORDER PER R.K. PANDA, AM: This appeal by the assessee is directed against the order dated 11th Mar…

M/S. Roseberry Mercantile Pvt. Ltd., New Delhi vs. ACIT, Meerut

In the result, the appeal filed by the assessee is partly allowed

ITA 2995/DEL/2015[2008-09]Status: DisposedITAT Delhi30 Nov 2018AY 2008-09

Bench: Shri R.K. Panda & Ms Suchitra Kambleassessment Year: 2008-09 Roseberry Mercantile Pvt. Ltd., Vs. Acit, 14D, 14Th Floor, Hansalaya, Central Circle, 15, Barakhamba Road, Bhainsali Road, New Delhi. Meerut. Pan: Aabcr3485J (Appellant) (Respondent) Assessee By : Shri G.C. Srivastava & Shri Suvinay K. Dash, Advocates Revenue By : Shri S.S. Rana, Cit, Dr Date Of Hearing : 13.09.2018 Date Of Pronouncement : 30.11.2018 Order Per R.K. Panda, Am: This Appeal By The Assessee Is Directed Against The Order Dated 10Th March, 2015 Of The Cit(A), Meerut, Relating To Assessment Year 2008-09. 2. The Facts Of The Case, In Brief, Are That The Assessee Is A Company & Derives Income From Interest On Loans & Advances Granted By It As An Nbfc & Profit On Sale Of Mutual Funds. The Return Of Income Was Filed On 6Th November, 2008 Declaring Total Income Of Rs. Nil. The Return Was Processed U/S 143(1) On 8Th July, 2009. Subsequently, The Case Was Reopened U/S 147 After Duly Recording The Reasons In Writing. In Response To Notice U/S 148 Of The It Act Dated 23Rd October, 2009, The Assessee Submitted To Treat The Original Return As Return Filed In Compliance To Notice U/S 148 Of The It Act, 1961. Subsequently, The Assessing Officer Completed The Assessment U/S 147/143(3) On 31St December, 2009 Determining The Total Income At Rs.73,510/- Wherein He Made Certain Additions By Disallowing Stt Debited To P&L Account, Income-Tax Debited, Disallowance U/S 14A & Preliminary Expenses.

For Appellant: Shri G.C. Srivastava &For Respondent: Shri S.S. Rana, CIT, DR

Section 132Section 143(1)Section 143(3)Section 147Section 148Section 14ASection 153ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : G : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER Assessment Year: 2008-09 Roseberry Mercantile Pvt. Ltd., Vs. ACIT, 14D, 14th Floor, Hansalaya, Central Circle, 15, Barakhamba Road, Bhainsali Road, New Delhi. Meerut. PAN: AABCR3485J (Appellant) (Respondent) Assessee by : Shri G.C. Srivastava & Shri Suvinay K. Dash, Advocates Revenue by : Shri S.S. Rana, CIT, DR Date of Hearing : 13.09.2018 Date of Pronouncement : 30.11.2018 ORDER PER R.K. PANDA, AM: This appeal by the assessee is directed against the order dated 10t…

Stryton Exim India P.Ltd, New Delhi vs. ITO, Ward-24(2), New Delhi

In the result appeal filed by the assessee is allowed for statistical purposes

ITA 5982/DEL/2018[2014-15]Status: DisposedITAT Delhi23 Oct 2018AY 2014-15

Bench: Shri Kuldip Singh & Shri Prashant Maharishisa No. 665/Del/2018 (In Ita No. 5982/Del/2018) (Assessment Year: 2014-15) Stryton Exim India Pvt Ltd, Vs. Ito, C/O. R Khare & Associates, Ward-24(2), 7/6, Sarvapriya Vihar, New Delhi New Delhi Pan: Aaics0797B (Appellant) (Respondent) Stryton Exim India Pvt Ltd, Vs. Ito, C/O. R Khare & Associates, Ward-24(2), 7/6, Sarvapriya Vihar, New Delhi New Delhi Pan: Aaics0797B (Appellant) (Respondent)

For Appellant: Shri Rahul Khare, AdvFor Respondent: Shri K Tewari, Sr. DR

Section 56(2)(viib)Section 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 or the person a…

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

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ,जी,मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “G”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी रिमत कोचर, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Ramit Kochar, Accountant Member Assessment 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 b…

Durgesh Autofin P.Ltd, Bijnor vs. Prcit, Muzaffarnagar

In the result, the appeal of the assessee is allowed

ITA 2539/DEL/2018[2013-14]Status: DisposedITAT Delhi09 Oct 2018AY 2013-14

Bench: Sh. N. K. Saini, Am & Ms. Suchitra Kamble, Jm Ita No. 2539/Del/2018 : Asstt. Year : 2013-14 Durgesh Autofin P. Ltd., Vs Pr. Commissioner Of Income Tax, C/O Sh. Pankaj Kumar, Director, Muzaffarnagar-251002 S/O Late Sh. Tejpal Singh, Mandi Kotla, Near Nehru Murti, Chandpur, Bijnot, Bijnor, Uttar Pradesh (Appellant) (Respondent) Pan No. Aaccd0768P Assessee By : Sh. Vivek Bansal, Adv. Revenue By : Ms. Rachna Singh, Cit Dr Date Of Hearing : 29.08.2018 Date Of Pronouncement : 09.10.2018 Order Per N. K. Saini, Am: This Is An Appeal By The Assessee Against The Order Dated 13.03.2018 Of Ld. Pr. Cit, Muzaffarnagar U/S 263 Of The Income Tax Act, 1961 (Hereinafter Referred To As The Act).

For Appellant: Sh. Vivek Bansal, AdvFor Respondent: Ms. Rachna Singh, CIT DR

Section 143(3)Section 263Section 269SSection 271DSection 41(1)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘D’, NEW DELHI Before Sh. N. K. Saini, AM and Ms. Suchitra Kamble, JM ITA No. 2539/Del/2018 : Asstt. Year : 2013-14 Durgesh Autofin P. Ltd., Vs Pr. Commissioner of Income Tax, C/o Sh. Pankaj Kumar, Director, Muzaffarnagar-251002 S/o Late Sh. Tejpal Singh, Mandi Kotla, Near Nehru Murti, Chandpur, Bijnot, Bijnor, Uttar Pradesh (APPELLANT) (RESPONDENT) PAN No. AACCD0768P Assessee by : Sh. Vivek Bansal, Adv. Revenue by : Ms. Rachna Singh, CIT DR Date of Hearing : 29.08.2018 Date of Pronouncement : 09.10.2018 ORDER Per N. K. Saini, AM: This is an appeal by the asse…

M/S Stationery Point India Ltd, Mumbai vs. Dy. Com. of Income Tax-9(3), Mumbai

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 3101/MUM/2016[2011-12]Status: DisposedITAT Mumbai03 Oct 2018AY 2011-12

Bench: Shri R.C. Sharma & Shri Sandeep Gosainm/S. Stationery Point India Ltd. Deputy Commissioner Of E.S. Crystal Lawn, 1St Floor Income Tax - 9(3) Vs. Near Mega Mart Showroom Mumbai Kandivali (E), Mumbai 400101 Pan – Aafcs3137G Appellant Respondent Appellant By: Shri Haresh P. Shah Respondent By: Shri V. Justin Date Of Hearing: 27.07.2018 Date Of Pronouncement: 03.10.2018 O R D E R Per Sandeep Gosain, Jm This Appeal Filed By Assessee Is Directed Against The Order Passed By The Cit(A)-21, Mumbai, Dated 27.02.2016 & It Relates To A.Y. 2011-12. 2. The Brief Facts Of The Case Are That The Assessee Company Is Engaged In The Business Of Manufacturing Of Flexible Packaging For Consumer Products, Wire Products Like Staple Pins, U-Clips, Etc. The Return Of Income Was Filed By The Assessee On 30Th September, 2011 Showing Total Income At `4,55,12,480/-. The Assessment Order Under Section 143(3) Of The Act Dated 30Th March, 2014 Was Passed Thereby Assessing The Income Of The Assessee At `6,06,85,950/- Thereby Making Additions/Disallowances Under Different Heads. Aggrieved By The Order Of The Ao, The Assessee Preferred Appeal Before The Cit(A) & The Cit(A), After Considering The Case Of Both The Parties Partly Allowed The Appeal. Aggrieved By The Order Of The Cit(A) Assessee Preferred The Present Appeal Before Us On The Grounds Mentioned Below: -

For Appellant: Shri Haresh P. ShahFor Respondent: Shri V. Justin

Section 143(3)Section 14ASection 6n

…IN THE INCOME TAX APPELLATE TRIBUNAL "H" Bench, Mumbai Before Shri R.C. Sharma, Accountant Member and Shri Sandeep Gosain, Judicial Member M/s. Stationery Point India Ltd. Deputy Commissioner of E.S. Crystal Lawn, 1st Floor Income Tax - 9(3) Vs. Near Mega Mart Showroom Mumbai Kandivali (E), Mumbai 400101 PAN – AAFCS3137G Appellant Respondent Appellant by: Shri Haresh P. Shah Respondent by: Shri V. Justin Date of Hearing: 27.07.2018 Date of Pronouncement: 03.10.2018 O R D E R Per Sandeep Gosain, JM This appeal filed by assessee is directed against the order passed by the CIT(A)-21, Mumbai, dated 27.02.2016 and it…

ITO, New Delhi vs. M/S. Meerut Credit & Leasing Pvt. Ltd., New Delhi

In the result, the Appeal filed by the Revenue stands dismissed

ITA 609/DEL/2014[2003-04]Status: DisposedITAT Delhi03 Oct 2018AY 2003-04

Bench: Shri G.D. Agrawal, Hon’Ble & Shri K. Narasimha Chary

For Appellant: Sh. Pramod Jain, CA & Sh. MukulFor Respondent: Ms. Rashmita, Sr. DR

Section 139ASection 143(1)Section 144Section 147Section 148

…ccount of unexplained share application money from an entry operator / unexplained credit entries in bank account, completely ignoring the findings given by the Hon’ble Delhi High Court in case like CIT v N Nova Promoters 342 ITR 169, CIT V NR Portfolio [2013]29 Taxmann.com 291 (Delhi), CIT v N Tarika Properties (ITA No. 2080/2010 dated 28.11.2013) etc wherein the Hon’ble Delhi High Court has clearly held that reopening of assessment is justified in case of information received from the Investigation Wing and the onus is on the assessee to establish identity & Creditworthiness of Creditors and Genuineness of tran…

ITO, New Delhi vs. M/S. Sohail Financials Ltd., New Delhi

ITA 4867/DEL/2011[2008-09]Status: DisposedITAT Delhi28 Sept 2018AY 2008-09

Bench: Shri Kuldip Singh & Shri Prashant Maharishiito, Vs. Sohail Financials Ltd, Ward-9(1), C-19, Kirti Nagar, New Delhi New Delhi Pan: Aabcs3643M (Appellant) (Respondent)

For Appellant: NoneFor Respondent: Shri S.K. Tewari, Sr. DR

Section 131Section 132Section 143(2)Section 68

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”: NEW DELHI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITO, Vs. Sohail Financials Ltd, Ward-9(1), C-19, Kirti Nagar, New Delhi New Delhi PAN: AABCS3643M (Appellant) (Respondent) Revenue by : Shri S.K. Tewari, Sr. DR Assessee by: None Date of Hearing 24/09/2018 Date of pronouncement 28/09/2018 O R D E R PER PRASHANT MAHARISHI, A. M. 1. This appeal is filed by the revenue against the order of the ld CIT(A)-XII, New Delhi dated 24.08.2011 for the Assessment Year 2008-09, raising following effective two grounds of appeal:- “1…