How many judgments cite CIT v. N. Tarika Properties Investment?

30 judgments on BharatTax cite CIT v. N. Tarika Properties Investment (51 Taxmann.com 387), spanning 2017 to 2025.

Which sections of the Income Tax Act does CIT v. N. Tarika Properties Investment come up under?

It is most often cited in judgments turning on Section 143(3), Section 68, Section 133(6), Section 132, Section 144A, Section 147.

CIT v. N. Tarika Properties Investment

51 Taxmann.com 387Supreme Court of India2014#3934 most cited

What is CIT v. N. Tarika Properties Investment authority for?

An Assessing Officer cannot insist on personal appearance to prove identity, creditworthiness, and genuineness of share transactions if the assessee has provided sufficient evidence and details. The AO can only take an adverse view if there are discrepancies or insufficiency in the furnished evidence, or if further investigation by the AO reveals issues.

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2025.

Also referred to as

CIT v. N. Tarika Properties Investment · section 68 · share application money · addition u/s 68 · genuineness of transaction · identity of subscriber · creditworthiness of subscriber · onus discharged · AO discretion · adverse view

Sections most often in play

Section 143(3)Section 68 Section 133(6)Section 132 Section 144A Section 147 Section 148 Section 234A

Issues it is cited on

valuation of shares permanent account number share application money addition u/s 68 genuineness of the transaction section 133(6)section 131 section 133 income-tax officer unexplained cash credit section 68 scrutiny assessment

Judgments citing CIT v. N. Tarika Properties Investment

PRINCIPAL COMMISSIONER OF INCOME TAX 2 KOLKATA vs. MINTO PARK ESTATES PVT LTD

In the result, the appeal is allowed and the order passed by the learned

ITAT/4/2025HC Calcutta01 Aug 2025

Bench: THE HON'BLE THE CHIEF JUSTICE T.S SIVAGNANAM,HON'BLE JUSTICE CHAITALI CHATTERJEE (DAS)

Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 260ASection 68

…sions made before the appellate authority and also heard the departmental representative and held that the assessing officer 9 [2007] 161 Taxman 169 (SC) 10 [2011] 1961 Taxman 136 (SC) 11 [2014] 51 Taxmann.com 387 (SC) ITAT NO. 4 OF 2025 REPORTABLE Page 11 of 22 without even going through and discussing the details submitted by the subscriber companies, insisted for personal appearance to prove the identity, creditworthiness of the subscribers and the genuineness of the transactions. The tribunal faulted the assessing officer for hav…

VIJETA TRADING PVT. LTD.,MUMBAI vs. CIT(A), NFAC, DELHI

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

ITA 206/MUM/2024[2013-14]Status: DisposedITAT Mumbai25 Feb 2025AY 2013-14

Bench: Shri Sandeep Gosain & Shri Prabhash Shankarvs. Cit, (Appeals), Vijeta Trading Pvt. Ltd. Nfac, Office No.64,3Rd Floor Poddar Chambers, 23 Parsi Bazar Street, Fort Mumbai – 4000001. Pan/Gir No. Aabcv1137H (Applicant) (Respondent)

Section 143Section 143(3)Section 250Section 254Section 55A

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH MUMBAI BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER Vs. CIT, (Appeals), Vijeta Trading Pvt. Ltd. NFAC, Office No.64,3rd Floor Poddar Chambers, 23 Parsi Bazar Street, Fort Mumbai – 4000001. PAN/GIR No. AABCV1137H (Applicant) (Respondent) Assessee by None Revenue by Ms. Nidhi Agarwal, Sr. DR सुनवाई क" तारीख/Date of Hearing 13.01.2025 घोषणा क" तारीख/Date of Pronouncement 26.01.2025 आदेश / ORDER PER SANDEEP GOSAIN, JM: The present appeal has been filed by the assessee challenging the impugned order dated 20.12.2023, passed u/s…

BALHANUMAN COMMODEAL PVT. LTD.,KOLKATA vs. ITO, WARD-5(4), KOLKATA

ITA 116/KOL/2024[2012-13]Status: DisposedITAT Kolkata03 Oct 2024AY 2012-13

Bench: Shri Sanjay Garg & Shri Rakesh Mishraassessment Year: 2012-13

For Appellant: NoneFor Respondent: Shri Vineet Kumar, Addl. CIT, Sr. DR

Section 131Section 143(2)Section 143(3)Section 14ASection 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH KOLKATA BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND SHRI RAKESH MISHRA, ACCOUNTANT MEMBER Assessment Year: 2012-13 Balhanuman Commodeal Pvt. I.T.O., Ward-5(4), Kolkata, Ltd., Aaykar Bhawan, P-7, 7, Red Cross Place, 4th Floor, Vs Chowringhee Square, Kolkata - 700001 Kolkata - 700069 (PAN: AAECB5704H) (Appellant) (Respondent) Present for: Appellant by : None Respondent by : Shri Vineet Kumar, Addl. CIT, Sr. DR Date of Hearing : 08.07.2024 Date of Pronouncement : 03.10.2024 O R D E R PER RAKESH MISHRA, ACCOUNTANT MEMBER: This appeal filed by the assessee is against t…

UNISYS SOFTWARES AND HOLDING IND. LTD.,KOLKATA vs. DCIT, CIR. 8(2), KOLKATA

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

ITA 43/KOL/2024[2011-12]Status: DisposedITAT Kolkata27 Sept 2024AY 2011-12

Bench: Shri Sanjay Garg & Shri Rakesh Mishraassessment Year: 2011-12

For Appellant: NoneFor Respondent: Subhendu Datta, CIT-DR

Section 143(3)Section 147Section 148Section 250Section 250(6)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH KOLKATA BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND SHRI RAKESH MISHRA, ACCOUNTANT MEMBER Assessment Year: 2011-12 Unisys Softwares And Holding Deputy Commissioner of Ind. Ltd., Income Tax, 75C, Park Street, Basement, Vs Circle-8(2), Kolkata, Kolkata - 700016 Aayakar Bhawan, P-7, (PAN: AABCC1191Q) Chowringhee Square, Kolkata - 700069 (Appellant) (Respondent) Present for: Appellant by : None Respondent by : Subhendu Datta, CIT-DR Date of Hearing : 02.07.2024 Date of Pronouncement : 27.09.2024 O R D E R PER RAKESH MISHRA, ACCOUNTANT MEMBER: This appeal filed by the…

VENKATESHWARA WIRES PVT. LTD.,JAIPUR vs. ASSISTANT COMMISSIONER OF INCOME TAX, JAIPUR

In the result, the appeal of the assessee is allowed

ITA 322/JPR/2024[2018-19]Status: DisposedITAT Jaipur09 Sept 2024AY 2018-19

Bench: The Ld. Ao As Well As Before The Ld. Cit(A) As The Documents Submitted Was Only In Support Of Confirmations & Other Documents Already Submitted & No New Documents Were Submitted. 2. The Assessee Craves Your Indulgence To Add Amend Or Alter All Or Any Grounds Of Appeal Before Or At The Time Of Hearing.”

For Appellant: Sh. S. L. Poddar, AdvFor Respondent: Sh. Anoop Singh, Addl. CIT

Section 133(6)Section 142(1)Section 143(3)Section 68Section 801ASection 80I

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA No. 322/JP/2024 fu/kZkj.k o"kZ@Assessment Year: 2018-19 cuke Venkateswara Wires Pvt Ltd., Assistant Commissioner of Vs. E-55, Road No. 5, VKI Area, Income Tax, Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AACCV 5085 F vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. S. L. Poddar, Adv. jktLo dh vksj…

SURABHI ENTERTAINMENT PRIVATE LIMITED ( PREVIOUSLY KNOWN AS PEARLS ENTERTAINMENT PRIVATE LIMITED),NEW DELHI vs. DCIT, CIRCLE-24(2), NEW DELHI

In the result, this appeal stands dismissed on merit

ITA 9736/DEL/2019[2011-12]Status: DisposedITAT Delhi03 Sept 2024AY 2011-12

Bench: Shri Kul Bharat & Shri Avdhesh Kumar Mishra

Section 132Section 143(3)Section 147Section 148Section 234ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’: NEW DELHI BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI AVDHESH KUMAR MISHRA, ACCOUNTANT MEMBER ITA No.9736/Del/2019, A.Y.2011-12) Surabhi Entertainment Pvt. DCIT, Ltd. (Previously known as Circle-24(2) Pearls Entertainment Pvt. Ltd.) Vs. New Delhi 705, 7th Floor, Manjusha Building, 57, Nehru Place, New Delhi PAN: AAECP3922F (Appellant) (Respondent) Appellant by None Respondent by Sh. Anuj Garg, Sr. DR Date of Hearing 05/06/2024 Date of Pronouncement /09/2024 ORDER PER AVDHESH KUMAR MISHRA, AM This appeal for the Assessment Year (hereinafter, the ‘AY…

ANKIT IMPEX MARKETING SERVICES (P) LTD. ,KOLKATA vs. ITO, WARD--8(1), KOLKATA. , KOLKATA

In the result, both the appeals are allowed

ITA 620/KOL/2023[2014-15]Status: DisposedITAT Kolkata17 Jan 2024AY 2014-15

Bench: Shri Rajpal Yadav, Vice-(Kz) & Shri Girish Agrawali.T.A. Nos. 619 & 620/Kol/2023 Assessment Years: 2013-2014 & 2014-2015 Ankit Impex Marketing Services Pvt. Ltd.,...Appellant 46C, J.L. Nehru Road, Kolkata-700071 [Pan: Aalcs9318R] -Vs.- Income Tax Officer,.................................Respondent Ward-8(1), Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700069

Section 133(6)Section 68

…ITA Nos. 619 & 620/KOL/2023 Assessment Years: 2013-2014 & 2014-2015 Ankit Impex Marketing Services Pvt. Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL, ‘C’ BENCH, KOLKATA Before Shri Rajpal Yadav, Vice-President (KZ) & Shri Girish Agrawal, Accountant Member I.T.A. Nos. 619 & 620/KOL/2023 Assessment Years: 2013-2014 & 2014-2015 Ankit Impex Marketing Services Pvt. Ltd.,...Appellant 46C, J.L. Nehru Road, Kolkata-700071 [PAN: AALCS9318R] -Vs.- Income Tax Officer,.................................Respondent Ward-8(1), Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700069 Appearances by: Shri Anil Kochar, Ad…

ANKIT IMPEX MARKETING SERVICES (P) LTD. ,KOLKATA vs. ITO, WARD--8(1), KOLKATA. , KOLKATA

In the result, both the appeals are allowed

ITA 619/KOL/2023[2013-14]Status: DisposedITAT Kolkata17 Jan 2024AY 2013-14

Section 133(6)Section 68

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…

M/S. KOPRAN LTD,MUMBAI vs. DCIT -7(1) , MUMBAI

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

ITA 501/MUM/2022[2014-15]Status: DisposedITAT Mumbai21 Nov 2022AY 2014-15

Bench: Shri Prashant Maharishi, Am & Shrisandeep Singh Karhail, Jm M/S Kopran Ltd. 1St Floor, Parijat House, The Dcit–7(1) 1076, Mumbai Vs. Dr. E Moses Road,Worli, Mumbai-400 018 (Respondent) (Appellant) Pan No. Aaack3202D Assessee By : S/Shri Vijay Mehta & Bhupendra Karkhanis, Ars Revenue By : Shri Tejinder Pal Singh, Dr Date Of Hearing: 23.08.2022 Date Of Pronouncement : 21.11.2022

For Appellant: S/Shri Vijay Mehta &For Respondent: Shri Tejinder Pal Singh, DR

Section 133Section 143Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRISANDEEP SINGH KARHAIL, JM M/s Kopran Ltd. 1st Floor, Parijat House, The DCIT–7(1) 1076, Mumbai Vs. DR. E Moses Road,Worli, Mumbai-400 018 (Respondent) (Appellant) PAN No. AAACK3202D Assessee by : S/Shri Vijay Mehta & Bhupendra Karkhanis, ARs Revenue by : Shri Tejinder Pal Singh, DR Date of hearing: 23.08.2022 Date of pronouncement : 21.11.2022 O R D E R PER PRASHANT MAHARISHI, AM: 01. This appeal is filed by assessee against the appellate order passed by the Commissioner Of Income Tax, Appeals – 49, Mumbai [ the…

MARUTI RUB PLAST P.LTD,NEW DELHI vs. ITO, WARD-16(2), NEW DELHI

In the result, the appeal of the assessee is dismissed

ITA 7346/DEL/2018[2013-14]Status: DisposedITAT Delhi31 Oct 2022AY 2013-14

Bench: Sh. Kul Bharatdr. B. R. R. Kumarita No. 7346/Del/2018 : Asstt. Year : 2013-14 Maruti Rub Plast Pvt. Ltd., Vs Income Tax Officer, C/O M. K. Bhatt & Co., Ward-16(2), 302, Triveni Complex, E-10-12, New Delhi Jawahar Park, Laxmi Nagar, New Delhi (Appellant) (Respondent) Pan No. Aafcm4647P Assessee By : None Revenue By : Sh. Jeetender Chand, Sr. Dr Date Of Hearing: 25.10 .2022 Date Of Pronouncement: 31.10.2022

For Appellant: NoneFor Respondent: Sh. Jeetender Chand, Sr. DR

Section 131Section 133(6)Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI Before Sh. Kul Bharat, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 7346/Del/2018 : Asstt. Year : 2013-14 Maruti Rub Plast Pvt. Ltd., Vs Income Tax Officer, C/o M. K. Bhatt & Co., Ward-16(2), 302, Triveni Complex, E-10-12, New Delhi Jawahar Park, Laxmi Nagar, New Delhi (APPELLANT) (RESPONDENT) PAN No. AAFCM4647P Assessee by : None Revenue by : Sh. Jeetender Chand, Sr. DR Date of Hearing: 25.10 .2022 Date of Pronouncement: 31.10.2022 ORDER Per Dr. B. R. R. Kumar, Accountant Member: The present appeal has been filed by the assesse…

CHANDRAKANT PRAHLADBHAI PATEL,,AHMEDABAD vs. PR. CIT-1, , AHMEDABAD

In the result, appeal of the assessee is dismissed

ITA 2621/AHD/2017[2008-09]Status: DisposedITAT Ahmedabad20 Jul 2022AY 2008-09

For Appellant: Shri A.C. Shah, A.R. &For Respondent: Shri Mudit Nagpal, CIT-D.R

Section 133(6)Section 143(3)Section 147Section 263

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH Before: Shri P.M. Jagtap, Vice President And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2008-09 Chandrakant Prahladbhai Principal CIT-1, Patel, 2254/1, H.M. Room No. 304, C Wing, 3rd Floor, House, Mahurat Pole, Vs Manek Chowk, Pratyaksh Kar Ahmedabad Bhavan, Ambawadi, PAN: AOZPP4246C Ahmedabad-380015 (Appellant) (Respondent) Assessee by: Shri A.C. Shah, A.R. & Shri Bhadresh Gandhakwala, A.R. Revenue by: Shri Mudit Nagpal, CIT-D.R. Date of hearing : 28-04-2022 Date of pronouncement : 20-07-2022 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL,…

RAMKRUSHNA ZILBAJI THAKRE ,NAGPUR vs. INCOME TAX OFFICER , WRAD -4(4), NAGPUR

In the result, appeal of the assessee is allowed

ITA 207/NAG/2018[2010-11]Status: DisposedITAT Nagpur15 Jul 2022AY 2010-11

For Appellant: Dr. Milind Bhusare, AdvocateFor Respondent: Shri Vitthal M. Bhosale, Jt. CIT

Section 143(3)Section 147Section 148Section 234BSection 68

…आयकर अपीऱीय अधिकरण, नागपुर न्यायपीठ, नागपुर IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH NAGPUR BEFORE SHRI SANDEEP GOSAIN, JM & SHRI ARUN KHODPIA, AM आयकर अपीऱ सं./ITA No.207/NAG/2018 Assessment Year. : 2010-2011) Vs ITO, Ward-4(4), Nagpur Ramkrushna Zilbaji Thakre, 104, Gurudeo Nagar, Nandanwan Road, Nagpur-440009 PAN No. : AHRPT 6797 M (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ननधाारिती की ओर से /Assessee by : Dr. Milind Bhusare, Advocate िाजस्व की ओर से /Revenue by : Shri Vitthal M. Bhosale, Jt. CIT सुनवाई की तािीख / Date of Hearing : 28/04/2022 घोषणा की तािीख/Date of Pronouncement : 15/07/2022 आद…

ITO 9 (1)(4), MUMBAI vs. ASHIANA HOMES MARTS PVT. LTD., MUMBAI

The appeal stand dismissed

ITA 5736/MUM/2018[2009-10]Status: DisposedITAT Mumbai05 Dec 2019AY 2009-10

Bench: Hon’Ble Shri C.N. Prasad, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri S. Michael Jerald- Ld. DRFor Respondent: Shri Satish Mody–Ld. AR

Section 68

…nvestment in the assessee company, therefore, genuineness of transaction cannot be doubted and the onus regarding genuineness of transaction stands discharged. The AO has relied on the ruling of the Apex Court in N. Tareka Properties Investment Pvt Ltd [2014] 51 Taxmann.com 387 regarding genuineness of the investment however I find the same is distinguishable on facts of the case as in that case it was held that subscribers bank account statement were forged and fabricated as there were corresponding cash deposits before issue of share application cheques. False evidence has been adduced to give colour of genuine…

MANNAT HOSPITALITY (P) LTD.,DELHI vs. ITO, WARD- 16(2), NEW DELHI

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

ITA 7348/DEL/2018[2009-10]Status: DisposedITAT Delhi07 Jun 2019AY 2009-10

Bench: Sh. R. K. Panda & Sh. Kuldip Singhassessment Year: 2009-10 Mannat Hospitality (P) Ltd. Income Tax Officer 325, Jagirit Enclave, Vs Ward – 16 (2) Delhi-110092 New Delhi Pan No.Aagcm0506Q (Appellant) (Respondent) Appellant By Sh. Repudaman Thakur, Ca Respondent By Ms. Rinku Singh, Sr Dr Date Of Hearing: 11/03/2019 Date Of Pronouncement: 07/06/2019 Order

Section 132Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI BEFORE SH. R. K. PANDA, ACCOUNTANT MEMBER AND SH. KULDIP SINGH, JUDICIAL MEMBER Assessment Year: 2009-10 Mannat Hospitality (P) Ltd. Income Tax Officer 325, Jagirit Enclave, Vs Ward – 16 (2) Delhi-110092 New Delhi PAN No.AAGCM0506Q (APPELLANT) (RESPONDENT) Appellant by Sh. Repudaman Thakur, CA Respondent by Ms. Rinku Singh, Sr DR Date of hearing: 11/03/2019 Date of Pronouncement: 07/06/2019 ORDER PER R.K. PANDA, AM: This appeal filed by the assessee is directed against the order dated 10.09.2018 of the CIT(A)-6, Delhi relating to A. Y. 2009-10.…

LEXPLOSION SOLUTION PVT. LTD.,NEW DELHI vs. ITO, WARD- 15(2), NEW DELHI

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

ITA 7762/DEL/2018[2013-14]Status: DisposedITAT Delhi16 May 2019AY 2013-14

Bench: Sh. R.K Pandaassessment Year: 2009-10 M/S. Shishya Edutech (P) Ltd. Ito 4346/4-C, 1St Floor, Ansari Vs Ward – 23(2) Road, Daryaganj, New Delhi New Delhi -02 C/O Shri S. K. Sahpathi House No.579, Sector -16A, Faridabad -121002 Pan No. Aahcs9225R (Appellant) (Respondent)

Section 131Section 143Section 147Section 148Section 151

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC’, NEW DELHI BEFORE SH. R.K PANDA, ACCOUNTANT MEMBER Assessment Year: 2009-10 M/s. Shishya Edutech (P) Ltd. ITO 4346/4-C, 1st Floor, Ansari Vs Ward – 23(2) Road, Daryaganj, New Delhi New Delhi -02 C/o Shri S. K. Sahpathi House No.579, Sector -16A, Faridabad -121002 PAN No. AAHCS9225R (APPELLANT) (RESPONDENT) Appellant by Sh. P. C. Yadav, Advocate Respondent by Sh. S. L. Anuragi, Sr. DR Date of hearing: 20/02/2019 Date of Pronouncement: 01/04/2019 ORDER PER R.K. PANDA, AM: This appeal filed by the assessee is directed against the 1. order dated 16.10.20…

ITO -13(3)(3), MUMBAI vs. VISHWA VYAPAR TRADING PVT. LTD., MUMBAI

ITA 2888/MUM/2017[2012-13]Status: DisposedITAT Mumbai05 Apr 2019AY 2012-13

Bench: Shri C.N. Prasad, Hon'Ble & Shri O.P. Meena, Hon'Blei.T.O. – 13(3)(3) V. M/S. Viswa Vyapar Trading Pvt. Ltd., 607, 6Th Floor, Central Plaza Room No. 227, 2Nd Floor, Daftari Road, Shivaji Chowk Aayakar Bhavan, M.K. Road, Malad (E), Mumbai - 400 097 Mumbai-400 020 Pan: Aadcv 9568 L (Appellant) (Respondent) Assessee By : Shri Neelkanth Khandelwal Department By : Shri Rajeev Gubgotra

For Appellant: Shri Neelkanth KhandelwalFor Respondent: Shri Rajeev Gubgotra

Section 133(6)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI O.P. MEENA, HON'BLE ACCOUNTANT MEMBER I.T.O. – 13(3)(3) v. M/s. Viswa Vyapar Trading Pvt. Ltd., 607, 6th Floor, Central Plaza Room No. 227, 2nd Floor, Daftari Road, Shivaji Chowk Aayakar Bhavan, M.K. Road, Malad (E), Mumbai - 400 097 Mumbai-400 020 PAN: AADCV 9568 L (Appellant) (Respondent) Assessee by : Shri Neelkanth Khandelwal Department by : Shri Rajeev Gubgotra Date of Hearing : 13.02.2019 Date of Pronouncement : 05.04.2019 O R D E R PER C.N. PRASAD (JM) 1. This appeal is filed by the Rev…

SHISHYA EDUTECH PVT. LTD.,NEW DELHI vs. ITO, WARD- 23(2), NEW DELHI

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

ITA 7726/DEL/2017[2009-10]Status: DisposedITAT Delhi01 Apr 2019AY 2009-10

Section 131Section 143Section 147Section 148Section 151

M/S. GEE ISPAT PVT. LTD.,NEW DELHI vs. ACIT, NEW DELHI

In the result, the appeals of the assessee are allowed and that of the department are dismissed

ITA 5476/DEL/2014[2008-09]Status: DisposedITAT Delhi31 May 2018AY 2008-09

Bench: Sh. N. K. Saini, Am & Smt. Beena A. Pillai, Jm

For Appellant: Sh. Gautam Jain & Piyush K. KamalFor Respondent: Sh. Sanjit Singh, CIT DR

Section 253Section 5

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’, NEW DELHI Before Sh. N. K. Saini, AM and Smt. Beena A. Pillai, JM ITA No. 4256/Del/2014 : Asstt. Year : 2005-06 ITA No. 4257/Del/2014 : Asstt. Year : 2006-07 ITA No. 4258/Del/2014 : Asstt. Year : 2007-08 ITA No. 4259/Del/2014 : Asstt. Year : 2008-09 ACIT, Vs M/s Gee Ispat Pvt. Ltd., Central Circle-5, A-28, Sector 19, Rohini, New Delhi Delhi-110085 (APPELLANT) (RESPONDENT) PAN No. AACCG0954G ITA No. 5424/Del/2014 : Asstt. Year : 2005-06 ITA No. 5475/Del/2014 : Asstt. Year : 2006-07 ITA No. 5425/Del/2014 : Asstt. Year : 2007-08 ITA No. 5476/Del/2014 : Ass…

M/S. GEE ISPAT PVT. LTD.,NEW DELHI vs. ACIT, NEW DELHI

In the result, the appeals of the assessee are allowed and that of the department are dismissed

ITA 5475/DEL/2014[2006-07]Status: DisposedITAT Delhi31 May 2018AY 2006-07

Bench: Sh. N. K. Saini, Am & Smt. Beena A. Pillai, Jm

For Appellant: Sh. Gautam Jain & Piyush K. KamalFor Respondent: Sh. Sanjit Singh, CIT DR

Section 253Section 5

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