CIT V. Nav Bharat Duplex Ltd (2013) 35 Taxmann.com 289/217 (ix) Taxman 17 (All) CIT v. Bhaval Synthetics

35 Taxmann.com 83High Court2013#8040 most cited

What is CIT V. Nav Bharat Duplex Ltd (2013) 35 Taxmann.com 289/217 (ix) Taxman 17 (All) CIT v. Bhaval Synthetics authority for?

Share application money received from non-residents requires scrutiny of the creditworthiness of the creditor and the source of funds, even if the transaction appears prima facie valid. Such scrutiny is essential for assessing the genuineness of the credit.

14

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2022.

Also referred to as

CIT v. Nav Bharat Duplex Ltd · CIT v. Bhaval Synthetics · section 5(2)(b) · section 5(2) · share capital and share premium · source of source · creditworthiness of the creditor · share application money · non-resident

Issues it is cited on

section 5(2)(b)section 5(2)share capital and share premiumsource of sourcecreditworthiness of the creditorsection 250(4)borrowed satisfactionadmission of additional evidenceshare application moneytangible materialrule 46anon-resident

Judgments citing CIT V. Nav Bharat Duplex Ltd (2013) 35 Taxmann.com 289/217 (ix) Taxman 17 (All) CIT v. Bhaval Synthetics

Assistant Commissioner of Income Tax Central Circle - 1(4), Bengaluru vs. M/S Snowshine Realtors Pvt.Ltd., Bengaluru

In the result, the revenue appeals in ITA Nos

ITA 1443/BANG/2018[2008-09]Status: DisposedITAT Bangalore28 Oct 2022AY 2008-09

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariita Nos.1441 & 1442/Bang/2018 Assessment Year: 2009-10 & 2012-13 Acit Central Circle- M/S. Kansur Developers India Pvt. Ltd. 1(4) No.2650, Ground Floor Bengaluru Vs. 37Th B Cross, 28Th Main, 9Th Block Jayanagar Bangalore 560 009 Pan No : Aacck9866F Appellant Respondent C.O. Nos.103&104/Bang/2018 (Arising Out Of Ita Nos.1441 & 1442/Bang/2018) Assessment Years: 2009-10 & 2012-13

For Appellant: Shri Dilip, Junior Standing Counsel forFor Respondent: Dept
Section 147

…T V. Gangeshwari Metal (P) Ltd (2013) 30 Taxmann.com 328 (Delhi) CIT V. Jaydee Securities & Finance Ltd (2013) 32 Taxmann.com (viii) 91 (Allahabad) CIT V. Nav Bharat Duplex Ltd (2013) 35 Taxmann.com 289/217 (ix) Taxman 17 (All) CIT V. Bhaval Synthetics (2013) 35 Taxmann.com 83 (Raj) (x) CIT V. Miq Steels (P) Ltd (2013) 36 Taxmann.com 422/217 (xi) Taxman 209 (AII)/CIT V. Kamna Medical Centre (P) Ltd (2013) 35 Taxmann.com 470/217 Taxman 16 (All) CIT V. Peoples General Hospital Ltd (2013) 35 Taxmann.com 444 (xii) (MP) ITA Nos.1441 & 1442/Bang/2018 & CO 103 & 104/Bang/2018 ITA No.1443/Bang/2018 & CO No.105/Bang/2018…

Assistant Commissioner of Income Tax Central Circle - 1(4), Bengaluru vs. M/S Kansur Developers India Pvt. Ltd., Bengaluru

In the result, the revenue appeals in ITA Nos

ITA 1442/BANG/2018[2012-13]Status: DisposedITAT Bangalore28 Oct 2022AY 2012-13

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariita Nos.1441 & 1442/Bang/2018 Assessment Year: 2009-10 & 2012-13 Acit Central Circle- M/S. Kansur Developers India Pvt. Ltd. 1(4) No.2650, Ground Floor Bengaluru Vs. 37Th B Cross, 28Th Main, 9Th Block Jayanagar Bangalore 560 009 Pan No : Aacck9866F Appellant Respondent C.O. Nos.103&104/Bang/2018 (Arising Out Of Ita Nos.1441 & 1442/Bang/2018) Assessment Years: 2009-10 & 2012-13

For Appellant: Shri Dilip, Junior Standing Counsel forFor Respondent: Dept
Section 147

…T V. Gangeshwari Metal (P) Ltd (2013) 30 Taxmann.com 328 (Delhi) CIT V. Jaydee Securities & Finance Ltd (2013) 32 Taxmann.com (viii) 91 (Allahabad) CIT V. Nav Bharat Duplex Ltd (2013) 35 Taxmann.com 289/217 (ix) Taxman 17 (All) CIT V. Bhaval Synthetics (2013) 35 Taxmann.com 83 (Raj) (x) CIT V. Miq Steels (P) Ltd (2013) 36 Taxmann.com 422/217 (xi) Taxman 209 (AII)/CIT V. Kamna Medical Centre (P) Ltd (2013) 35 Taxmann.com 470/217 Taxman 16 (All) CIT V. Peoples General Hospital Ltd (2013) 35 Taxmann.com 444 (xii) (MP) ITA Nos.1441 & 1442/Bang/2018 & CO 103 & 104/Bang/2018 ITA No.1443/Bang/2018 & CO No.105/Bang/2018…

Assistant Commissioner of Income Tax Central Circle-1-(4), Bengaluru vs. M/S Kansur Developers India Pvt. Ltd., Bengaluru

In the result, the revenue appeals in ITA Nos

ITA 1441/BANG/2018[2009-10]Status: DisposedITAT Bangalore28 Oct 2022AY 2009-10

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariita Nos.1441 & 1442/Bang/2018 Assessment Year: 2009-10 & 2012-13 Acit Central Circle- M/S. Kansur Developers India Pvt. Ltd. 1(4) No.2650, Ground Floor Bengaluru Vs. 37Th B Cross, 28Th Main, 9Th Block Jayanagar Bangalore 560 009 Pan No : Aacck9866F Appellant Respondent C.O. Nos.103&104/Bang/2018 (Arising Out Of Ita Nos.1441 & 1442/Bang/2018) Assessment Years: 2009-10 & 2012-13

For Appellant: Shri Dilip, Junior Standing Counsel forFor Respondent: Dept
Section 147

…T V. Gangeshwari Metal (P) Ltd (2013) 30 Taxmann.com 328 (Delhi) CIT V. Jaydee Securities & Finance Ltd (2013) 32 Taxmann.com (viii) 91 (Allahabad) CIT V. Nav Bharat Duplex Ltd (2013) 35 Taxmann.com 289/217 (ix) Taxman 17 (All) CIT V. Bhaval Synthetics (2013) 35 Taxmann.com 83 (Raj) (x) CIT V. Miq Steels (P) Ltd (2013) 36 Taxmann.com 422/217 (xi) Taxman 209 (AII)/CIT V. Kamna Medical Centre (P) Ltd (2013) 35 Taxmann.com 470/217 Taxman 16 (All) CIT V. Peoples General Hospital Ltd (2013) 35 Taxmann.com 444 (xii) (MP) ITA Nos.1441 & 1442/Bang/2018 & CO 103 & 104/Bang/2018 ITA No.1443/Bang/2018 & CO No.105/Bang/2018…

The ITO, Ward-1(1)(2), Vadodara vs. M/S. Dukraft Paper Distributor Pvt. Ltd., Mumbai

ITA 452/AHD/2016[2012-13]Status: DisposedITAT Ahmedabad27 Apr 2022AY 2012-13

Bench: Shri Pramod M. Jagtap & Ms. Madhumita Roy

For Appellant: Shri S. S. Shukla, Sr. DRFor Respondent: Shri M. K. Patel, A.R
Section 142(1)Section 143(2)Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD BEFORE SHRI PRAMOD M. JAGTAP, VICE PRESIDENT & Ms. MADHUMITA ROY, JUDICIAL MEMBER I.T.A. No. 452/Ahd/2016 (Assessment Year: 2012-13) ITO Vs. M/s. Dukraft Paper Ward-1(1)(2), Distributor Pvt. Ltd. 107, 1st Floor, City Mall, Vadodara-390007 New Link Road, Andheri West Mumbai-400053 [PAN No.AADCD0768Q] (Appellant) .. (Respondent) Appellant by : Shri S. S. Shukla, Sr. DR Respondent by : Shri M. K. Patel, A.R. Date of Hearing 31.03.2022 Date of Pronouncement 27.04.2022 O R D E R PER MADHUMITA ROY, JM: The instant appeal filed by the Revenue is directed agai…

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

In the result, the ITA No

ITA 4875/DEL/2014[2010-11]Status: DisposedITAT Delhi21 Feb 2019AY 2010-11

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

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

…30 ITR 298) (Del). (13) CIT v. Winstral Petrochemicals Pvt Ltd [(2011) 330 ITR 603 (Del) (PB 123-125); (14) CITv. Value Capital Services (P) Ltd [(2008) 307 ITR 334 (Del.). (15) Uttam chand P. Jain 320 ITR 554 (Bom). (16) CIT v. Bhaval Synthetics [(2013) 35 Taxmann.com 83 (Raj)]; (17) CIT v. Peoples General Hospital Ltd [(2013) 35 taxmann.com 444(MP); (18) CIT v. Kamna Medical Centre (P) Ltd [(2013) 35 toxmonn.com 470 (All); (19) CIT v. GP International Ltd [(2010) 186 Toxmon 229 (Pun &Hor); (20) CIT vs Arunananda Textiles Pvt Ltd [(2011) 15 Toxmonn.com 226 (Kor); (21) CIT vs Jai Kumar Bakliwal [(201…

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

…30 ITR 298) (Del). (13) CIT v. Winstral Petrochemicals Pvt Ltd [(2011) 330 ITR 603 (Del) (PB 123-125); (14) CITv. Value Capital Services (P) Ltd [(2008) 307 ITR 334 (Del.). (15) Uttam chand P. Jain 320 ITR 554 (Bom). (16) CIT v. Bhaval Synthetics [(2013) 35 Taxmann.com 83 (Raj)]; (17) CIT v. Peoples General Hospital Ltd [(2013) 35 taxmann.com 444(MP); (18) CIT v. Kamna Medical Centre (P) Ltd [(2013) 35 toxmonn.com 470 (All); (19) CIT v. GP International Ltd [(2010) 186 Toxmon 229 (Pun &Hor); (20) CIT vs Arunananda Textiles Pvt Ltd [(2011) 15 Toxmonn.com 226 (Kor); (21) CIT vs Jai Kumar Bakliwal [(201…

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

…30 ITR 298) (Del). (13) CIT v. Winstral Petrochemicals Pvt Ltd [(2011) 330 ITR 603 (Del) (PB 123-125); (14) CITv. Value Capital Services (P) Ltd [(2008) 307 ITR 334 (Del.). (15) Uttam chand P. Jain 320 ITR 554 (Bom). (16) CIT v. Bhaval Synthetics [(2013) 35 Taxmann.com 83 (Raj)]; (17) CIT v. Peoples General Hospital Ltd [(2013) 35 taxmann.com 444(MP); (18) CIT v. Kamna Medical Centre (P) Ltd [(2013) 35 toxmonn.com 470 (All); (19) CIT v. GP International Ltd [(2010) 186 Toxmon 229 (Pun &Hor); (20) CIT vs Arunananda Textiles Pvt Ltd [(2011) 15 Toxmonn.com 226 (Kor); (21) CIT vs Jai Kumar Bakliwal [(201…

ITO, New Delhi vs. M/S Blisswood Green Infrastructure and Developers Pvt. Ltd., New Delhi

In the result, the appeal is dismissed

ITA 5120/DEL/2016[2012-13]Status: DisposedITAT Delhi15 Feb 2019AY 2012-13

Bench: : Shri Bhavnesh Saini & Shri L.P. Sahuassessment Year: 2012-13

Section 133(6)Section 68

…In the Income-Tax Appellate Tribunal, Delhi Bench ‘A’, New Delhi Before : Shri Bhavnesh Saini, Judicial Member And Shri L.P. Sahu, Accountant Member Assessment Year: 2012-13 Income-tax Officer, vs. Blisswood Green Infrastructure Ward 5(1), New Delhi. and Developers Pvt. Ltd., 289-Chhatarpur Pahari Road, New Delhi. PAN – AADCB 2384A (Appellant) (Respondent) Appellant by Sh. Amit Katoch, Sr. DR Respondent by S/Sh. D.C. Agarwal, R.N. Poonia, AR Sh. Sudesh Garg, Advocate Date of Hearing 04.02.2019 Date of Pronouncement 15.02.2019 ORDER Per L.P. Sahu, A.M.: This appeal by the Revenue is directed against the order…

ITO, WD-10(4), Kolkata vs. M/S Bsni Commercial Pvt. Ltd., Kolkata

In the result, the appeal of the Revenue is dismissed

ITA 686/KOL/2017[2012-13]Status: DisposedITAT Kolkata22 Nov 2018AY 2012-13

Bench: Shri P.M. Jagtap, Vice-(Kz) & Shri Satbeer Singh Godara

Section 131Section 143(3)Section 147

…A.Y. 2012-2013 M/s. BSNL Commercial Pvt. Limited IN THE INCOME TAX APPELLATE TRIBUNAL, KOLKATA ‘B’ BENCH, KOLKATA Before Shri P.M. Jagtap, Vice-President (KZ) and Shri Satbeer Singh Godara, Judicial Member I.T.A. No. 686/KOL/2017 Assessment Year: 2012-2013 Income Tax Officer,.........................................................................Appellant Ward-10(4), Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, 3 rd Floor, Kolkata-700 069 -Vs.- M/s. BSNI Commercial Pvt. Limited,...........................................Respondent Behind Jhawtalla Kali Temple, Teghoria, Kolkata-700 059 [PAN:AAECB 6746…

ACIT, New Delhi vs. M/S. Elegant Security Services Pvt. Ltd., New Delhi

ITA 6173/DEL/2013[2008-09]Status: DisposedITAT Delhi30 Nov 2017AY 2008-09

Bench: Shri Bhavnesh Saini & Shri L.P. Sahu

For Appellant: Shri Ashwani Kumar, C.AFor Respondent: Shri Anil Kumar Sharma, Sr. D.R
Section 131Section 133ASection 147Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “B” : DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER ITA.No.6173/Del./2013 Assessment Year 2008-2009 M/s. Elegant Security Services The ACIT, Central Circle-13, vs. Pvt. Ltd., 315, 3rd Floor, E- Room No.332, ARA Centre, Block, International Trade Jhandewalan Extn., New Delhi. Tower, Nehru Place, New Delhi. PAN AABCE3756D (Appellant) (Respondent) For Revenue : Shri Anil Kumar Sharma, Sr. D.R. For Assessee : Shri Ashwani Kumar, C.A. Date of Hearing : 16.11.2017 Date of Pronouncement : 30.11.2017 ORDER PER BHAVNESH SAIN…

ACIT, New Delhi vs. Smt. Nirmal Gupta, Ghaziabad

In the result, all the appeals are allowed for statistical purposes

ITA 4816/DEL/2014[2008-09]Status: DisposedITAT Delhi25 Oct 2017AY 2008-09

Bench: Shri R.S. Syal & Shri Kuldip Singh

For Appellant: Shri Shashwant Bajpai, Advocate &For Respondent: Shri Arun Kumar Yadav, Sr. DR
Section 132Section 139Section 271(1)(c)Section 271A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : E : NEW DELHI BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI KULDIP SINGH, JUDICIAL MEMBER ITA Nos.4814 to 4816/Del/2014 Assessment Years : 2006-07 to 2008-09 ACIT, Vs. Nirmal Gupta, Central Circle-25, A-13, Lajpat Nagar, New Delhi. Sector-4, Sahibabad, Ghaziabad. PAN: ACRPG3766G (Appellant) (Respondent) Assessee By : Shri Shashwant Bajpai, Advocate & Shri Shard Aggarwal, Advocate Department By : Shri Arun Kumar Yadav, Sr. DR Date of Hearing : 24.10.2017 Date of Pronouncement : 25.10.2017 ORDER PER R.S. SYAL, VP: These three appeals by the Revenue relat…

ACIT, New Delhi vs. Smt. Nirmal Gupta, Ghaziabad

In the result, all the appeals are allowed for statistical purposes

ITA 4815/DEL/2014[2007-08]Status: DisposedITAT Delhi25 Oct 2017AY 2007-08

Bench: Shri R.S. Syal & Shri Kuldip Singh

For Appellant: Shri Shashwant Bajpai, Advocate &For Respondent: Shri Arun Kumar Yadav, Sr. DR
Section 132Section 139Section 271(1)(c)Section 271A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : E : NEW DELHI BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI KULDIP SINGH, JUDICIAL MEMBER ITA Nos.4814 to 4816/Del/2014 Assessment Years : 2006-07 to 2008-09 ACIT, Vs. Nirmal Gupta, Central Circle-25, A-13, Lajpat Nagar, New Delhi. Sector-4, Sahibabad, Ghaziabad. PAN: ACRPG3766G (Appellant) (Respondent) Assessee By : Shri Shashwant Bajpai, Advocate & Shri Shard Aggarwal, Advocate Department By : Shri Arun Kumar Yadav, Sr. DR Date of Hearing : 24.10.2017 Date of Pronouncement : 25.10.2017 ORDER PER R.S. SYAL, VP: These three appeals by the Revenue relat…

ACIT, New Delhi vs. Smt. Nirmal Gupta, Ghaziabad

In the result, all the appeals are allowed for statistical purposes

ITA 4814/DEL/2014[2006-07]Status: DisposedITAT Delhi25 Oct 2017AY 2006-07

Bench: Shri R.S. Syal & Shri Kuldip Singh

For Appellant: Shri Shashwant Bajpai, Advocate &For Respondent: Shri Arun Kumar Yadav, Sr. DR
Section 132Section 139Section 271(1)(c)Section 271A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : E : NEW DELHI BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI KULDIP SINGH, JUDICIAL MEMBER ITA Nos.4814 to 4816/Del/2014 Assessment Years : 2006-07 to 2008-09 ACIT, Vs. Nirmal Gupta, Central Circle-25, A-13, Lajpat Nagar, New Delhi. Sector-4, Sahibabad, Ghaziabad. PAN: ACRPG3766G (Appellant) (Respondent) Assessee By : Shri Shashwant Bajpai, Advocate & Shri Shard Aggarwal, Advocate Department By : Shri Arun Kumar Yadav, Sr. DR Date of Hearing : 24.10.2017 Date of Pronouncement : 25.10.2017 ORDER PER R.S. SYAL, VP: These three appeals by the Revenue relat…

M/S Vam-Hi-Fashion Garments Pvt. Ltd, New Delhi vs. ACIT, New Delhi

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

ITA 494/DEL/2016[2010-11]Status: DisposedITAT Delhi21 Mar 2016AY 2010-11

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

For Appellant: Sh. R.S. Singhvi, CAFor Respondent: Sh. T. Vasanthan, Sr. DR
Section 142(1)Section 143(1)Section 143(2)Section 143(3)

…ITA NO.494/Del/2016 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C”, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.A. No. 494/DEL/2016 A.Y. : 2010-11 M/S VAM-HI-FASHION GARMENTS ACIT, RANGE-17, NEW DELHI PVT. LTD., VS. E-45/14, OKHLA INDL. AREA, NEW DELHI – 20 (PAN: AACCV0852G) (APPELLANT) (APPELLANT) (APPELLANT) (APPELLANT) (RESPONDENT) (RESPONDENT) (RESPONDENT) (RESPONDENT) Assessee by : Sh. R.S. Singhvi, CA Department by : Sh. T. Vasanthan, Sr. DR Date of Hearing : Date of Hearing : 09 Date of Hearing : Date of Hearing : 09 09-03-201 09 201 2016 20…

CIT V. Nav Bharat Duplex Ltd (2013) 35 Taxmann.com 289/217 (ix) Taxman 17 (All) CIT v. Bhaval Synthetics (35 Taxmann.com 83) — Cited in 14 Judgments | BharatTax