CIT v. N. Tarika Properties Investment (P.) Ltd.

40 Taxmann.com 525High Court2013#5277 most cited

What is CIT v. N. Tarika Properties Investment (P.) Ltd. authority for?

A fabricated bank entry indicating accommodation entries can be a valid basis for reopening assessment under Section 147 if the Assessing Officer has material suggesting the transaction lacks genuineness. The onus is on the assessee to prove the genuineness of such transactions.

22

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2017 to 2024.

Also referred to as

CIT v N. Tarika Properties Investment P Ltd · section 147 · reopening of assessment · accommodation entries · fabricated bank entry · genuineness of transaction · onus of proof · section 68 · share application money

Read the full judgment

Issues it is cited on

section 253(2)colourable deviceshare application moneysection 132(1)non-application of mindgenuineness of the transactionreopening of assessmentcross objectionsection 151section 153creassessment proceedingsincome from other sources

Judgments citing CIT v. N. Tarika Properties Investment (P.) Ltd.

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…

Shriprakash V. Sardesai, Mumbai vs. DCIT Cen Cxir 47, Mumbai

ITA 484/MUM/2011[2007-08]Status: DisposedITAT Mumbai18 Apr 2017AY 2007-08

Bench: Shri R. C. Sharma, Am & Shri Sandeep Gosain, Jm आयकरअपीलसं./ I.T.A. No. 484/Mum/2011 (निर्धारणवर्ा / Assessment Year: 2007-08)

For Appellant: Shri Vijay MehtaFor Respondent: Ms. S. Padmaja
Section 143Section 271(1)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI R. C. SHARMA, AM & SHRI SANDEEP GOSAIN, JM आयकरअपीलसं./ I.T.A. No. 484/Mum/2011 (निर्धारणवर्ा / Assessment Year: 2007-08) Shri Prakash V. Sardesai DCIT Cen Cxir 47 बिधम/ 3rd Floor, Madhav Vilas, Setalwad R. No. 658, AAyakar Vs. Lane, Mumbai. Bhavan, M. K. Road, Mumbai स्थायीलेखासं./जीआइआरसं./ PAN/GIR No. AMYPS0171J (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant by : Shri Vijay Mehta प्रत्यथीकीओरसे/Respondentby : Ms. S. Padmaja सुनवाईकीतारीख/ : 09/02/2017 Date of Hearing घोषणाकीतारीख / : 18/04/2017 Date of Pronouncement आद…