CIT v. N. Tarika Properties Investment

51 Taxmann.com 387Supreme Court of India2014#3929 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.

30

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 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 68Section 133(6)Section 132Section 144ASection 147Section 148Section 234A

Issues it is cited on

valuation of sharespermanent account numbershare application moneyaddition u/s 68genuineness of the transactionsection 133(6)section 131section 133income-tax officerunexplained cash creditsection 68scrutiny assessment

Judgments citing CIT v. N. Tarika Properties Investment

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 5425/DEL/2014[2007-08]Status: DisposedITAT Delhi31 May 2018AY 2007-08

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 5424/DEL/2014[2005-06]Status: DisposedITAT Delhi31 May 2018AY 2005-06

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…

DCIT, New Delhi vs. M/S. Gee Ispat Pvt. Ltd., New Delhi

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

ITA 4259/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…

DCIT, New Delhi vs. M/S. Gee Ispat Pvt. Ltd., New Delhi

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

ITA 4258/DEL/2014[2007-08]Status: DisposedITAT Delhi31 May 2018AY 2007-08

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…

DCIT, New Delhi vs. M/S. Gee Ispat Pvt. Ltd., New Delhi

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

ITA 4257/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

…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…

DCIT, New Delhi vs. M/S. Gee Ispat Pvt. Ltd., New Delhi

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

ITA 4256/DEL/2014[2005-06]Status: DisposedITAT Delhi31 May 2018AY 2005-06

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…

Pratik Syntex P.Ltd, Mumbai vs. ITO 13(1)(4), Mumbai

In the result , appeal of the assessee is dismissed

ITA 6690/MUM/2016[2012-13]Status: DisposedITAT Mumbai11 May 2018AY 2012-13

Bench: Shri C.N Prasad & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.6690/Mum/2016 (नििाारण वर्ा / Assessment Year : 2012-13) बिाम/ M/S. Pratik Syntex Private Ito 13(1)(4), Mumbai Ltd.,A-51, Rustomji Adarsh Heritage, Adarsh Vihar V. Complex, Opp. Marve Road, Malad (W), Mumbai 400064 स्थायी ऱेखा सं./ Pan : Aaecp3487H (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri Haresh P. ShahFor Respondent: Shri Rajat Mittal (DR)
Section 143(3)

…आयकर अपीऱीय अधिकरण “C” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI C.N PRASAD, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपीऱ सं./I.T.A. No.6690/Mum/2016 (नििाारण वर्ा / Assessment Year : 2012-13) बिाम/ M/s. Pratik Syntex Private ITO 13(1)(4), Mumbai Ltd.,A-51, Rustomji Adarsh Heritage, Adarsh Vihar v. Complex, Opp. Marve Road, Malad (W), Mumbai 400064 स्थायी ऱेखा सं./ PAN : AAECP3487H (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. Assessee by: Shri Haresh P. Shah Revenue by : Shri Rajat Mittal (DR) सुनवाई की तारीख /Date of Hearing : 01.05.2018…

Map Steels (India) Pvt. Ltd., Ahmedabad vs. The Dy. Dy. CIT, OSD-1, Circle-4, Ahmedabad

ITA 411/AHD/2015[2010-11]Status: DisposedITAT Ahmedabad08 Feb 2018AY 2010-11

Bench: Shri N.K. Billaiya & Shri Mahavir Prasad)

For Appellant: Shri Jaimin B. Shah, ARFor Respondent: Shri Prasoon Kabra, Sr. D.R
Section 133(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “C” BENCH (BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER & SHRI MAHAVIR PRASAD, JUDICIAL MEMBER) ITA. No: 411/AHD/2015 (Assessment Year: 2010-11) MAP Steels (India) Pvt. V/S The Dy. Commissioner of Ltd. 402, Maurya Atria, Income Tax OSD-1, Circle- Op: Kalgi Flats, Nr. 4, Ahmedabad Shraddha Petrol Pump Nr. Kasturi Tower, Bodakdev, Ahmedabad-380015 (Appellant) (Respondent) PAN: AAFCM9154P Appellant by : Shri Jaimin B. Shah, AR Respondent by : Shri Prasoon Kabra, Sr. D.R. (आदेश)/ORDER Date of hearing : 31 -01-2018 Date of Pronouncement : 08 -02-2018 PER…

ITO 13(2)(3), Mumbai vs. Shreedham Constructors P.Ltd, Mumbai

ITA 3754/MUM/2017[2008-09]Status: DisposedITAT Mumbai14 Nov 2017AY 2008-09

Bench: Shri R. C. Sharma & Shri Pawan Singh

Section 131wSection 143(1)Section 143(3)Section 147Section 148Section 254(1)Section 68

…ITA N0.3754, 3755,3756 & 2948/M/2017 Shreedham Construction IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH “E”, MUMBAI BEFORE SHRI R. C. SHARMA, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER ITA No.3755/Mum/2017 (Assessment Year- 2009-10) Income Tax Officer,13(2)(3), M/s Shreedham Construction 1st Floor, Room No.,1146B, Pvt Ltd, Aayakar Bhavan, M.K. Road 105/106,Vijay Industrial Mumbai-400020 Vs. Estate, New Link Road, Chincholi Bunder,Malad (W), Mumbai-400064 PAN:AAACS8662H (Appellant) (Respondent) M/s Shreedham Construction Income Tax Officer,13(2)(3), 1st Floor, Room No.,1146B, Pvt Ltd, 105/106, Vijay…

Shreedham Constructions P.Ltd, Mumbai vs. ITO 13(2)(3), Kalyan

ITA 2948/MUM/2017[2012-13]Status: DisposedITAT Mumbai14 Nov 2017AY 2012-13

Bench: Shri R. C. Sharma & Shri Pawan Singh

Section 131wSection 143(1)Section 143(3)Section 147Section 148Section 254(1)Section 68

…ITA N0.3754, 3755,3756 & 2948/M/2017 Shreedham Construction IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH “E”, MUMBAI BEFORE SHRI R. C. SHARMA, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER ITA No.3755/Mum/2017 (Assessment Year- 2009-10) Income Tax Officer,13(2)(3), M/s Shreedham Construction 1st Floor, Room No.,1146B, Pvt Ltd, Aayakar Bhavan, M.K. Road 105/106,Vijay Industrial Mumbai-400020 Vs. Estate, New Link Road, Chincholi Bunder,Malad (W), Mumbai-400064 PAN:AAACS8662H (Appellant) (Respondent) M/s Shreedham Construction Income Tax Officer,13(2)(3), 1st Floor, Room No.,1146B, Pvt Ltd, 105/106, Vijay…