What is CIT v. Navodaya Castle Pvt. Ltd. authority for?

An assessee must discharge the burden of proving the identity and creditworthiness of investors and the genuineness of share capital or share application money transactions to prevent additions for unexplained cash credits. Failure to provide complete documentary evidence allows the Assessing Officer to make such additions.

How many judgments cite CIT v. Navodaya Castle Pvt. Ltd.?

54 judgments on BharatTax cite CIT v. Navodaya Castle Pvt. Ltd. (88 Taxmann.com 189), spanning 2018 to 2025.

Which sections of the Income Tax Act does CIT v. Navodaya Castle Pvt. Ltd. come up under?

It is most often cited in judgments turning on Section 143(3), Section 250, Section 69, Section 69A.

CIT v. Navodaya Castle Pvt. Ltd. (88 Taxmann.com 189)

LALLANSINGH MANSARAM YADAV,AHMEDABAD vs. THE ITO, WARD-7(2)(1), AHMEDABAD

In the result, the appeal of the assessee is allowed

ITA 2160/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad20 Feb 2025AY 2017-18

Bench: Dr. Brr Kumar & Shri Siddhartha Nautiyal

For Appellant: Shri Samir Vora, A.RFor Respondent: Shri Ravindra, Sr. DR

Section 250Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, AHMEDABAD BEFORE DR. BRR KUMAR, VICE PRESIDENT & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER I.T.A. No.2160/Ahd/2024 (Assessment Year: 2017-18) Lallansingh Mansaram Yadav, Vs. Income Tax Officer, 11, Ishan Bungalows, Sun N Step Ward-7(2)(1), Club Road, Thaltej, Ahmedabad Ahmedabad-380054 [PAN No.ABBP8779L] (Appellant) .. (Respondent) Appellant by : Shri Samir Vora, A.R. Respondent by: Shri Ravindra, Sr. DR 17.02.2025 Date of Hearing Date of Pronouncement 20.02.2025 O R D E R PER SIDDHARTHA NAUTIYAL - JUDICIAL MEMBER: This appeal has been filed by the Assessee agai…

DECENT INDUSTRIES P. LTD.,BHOPAL vs. ITO-1(2), BHOPAL

Appeal is partly allowed

ITA 356/IND/2023[2012-13]Status: DisposedITAT Indore20 Aug 2024AY 2012-13

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani(Virtual Hearing) Assessment Year: 2012-13 M/S Decent Industries Ito-1(2), Private Ltd, Bhopal 5Th Floor, Corporate Park, बनाम/ Db City Area Hills, Vs. Opp. M.P. Nagar Zone I, Bhopal (Assessee/Appellant) (Revenue/Respondent) Pan: Aaeca6271G Assessee By Ms. Shilpa Gupta & Shri N.K. Gupta Revenue By Shri V.K. Singh, Cit-Dr Date Of Hearing 04.06.2024 Date Of Pronouncement 20.08.2024

Section 133ASection 143(2)Section 147Section 148Section 14ASection 68

…s following case laws. 1. Pr. CIT vs NRA Iron & Steel (P) Ltd. (2019) 103 Taxmann.com 48 (SC). 2. ITO vs APJ Construction Pvt. Ltd (ITA No. 722/Del/2015 for the Assessment Year 2005-06 dated 31- 12-2019 - Delhi Trib) 3. Prem Castings (P) Ltd. vs CIT (2017) 88 Taxmann.com 189 (All) 2.3 On the other hand, the ld. AR of the assessee submitted that the assessee produced all the relevant documentary evidences to prove the identity and creditworthiness of the investor company as well as the genuineness of the transactions. He has referred to the assessment order passed by the AO for the Assessment Year 2008-09 date…

SULOCHANA SAREES PVT. LTD.,KOLKATA vs. PCIT-1, KOLKATA

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

ITA 187/KOL/2021[2011-12]Status: DisposedITAT Kolkata29 Feb 2024AY 2011-12

Bench: Sri Rajesh Kumar & Sonjoy Sarma

Section 144Section 147Section 263

…आयकर अपीलीय अधिकरण कोलकाता 'ए' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘A’ BENCH, KOLKATA श्री राजेश कुमार, लेखा सदस्य एवं श्री संजय शमाा, न्याधयक सदस्य के समक्ष Before SRI RAJESH KUMAR, ACCOUNTANT MEMBER & SONJOY SARMA, JUDICIAL MEMBER I.T.A. No.: 187/KOL/2021 Assessment Year: 2011-12 Sulochana Sarees Pvt. Ltd..………………………………..Appellant [PAN: AAOCS 0481 N] Vs. Pr. CIT-1, Kolkata.................................................Respondent Appearances: Assessee represented by – Sh. Miraj D. Shah, A/R. Department represented by – Sh. S. Datta, CIT (D/R). Date of concluding the hearing : December…

VINOD KUMAR GUPTA ,UTTARPRADESH vs. CIRCLE-1(1)(1) , MEERUT

In the result, the appeal of the assessee is allowed

ITA 664/DEL/2022[2014-15]Status: DisposedITAT Delhi30 Aug 2022AY 2014-15

Bench: Dr. B. R. R. Kumarsh. Anubhav Sharma

For Appellant: Sh. Salil Kapoor, Adv. &For Respondent: Sh. Surender Pal, CIT DR

Section 131Section 133(6)Section 143(3)Section 254Section 263

…THE INCOME TAX APPELLATE TRIBUNAL DELHIBENCH ‘H’, NEW DELHI Before Dr. B. R. R. Kumar, Accountant Member Sh. Anubhav Sharma, Judicial Member ITA No. 664/Del/2022 : Asstt. Year : 2014-15 Vinod Kumar Gupta, Vs Pr. CIT, A-11, Jawala Nagar Meerut, Ghaziabad Meerut, Uttar Pradesh-250002 (APPELLANT) (RESPONDENT) PAN No. AAQPG8113L Assessee by: Sh. Salil Kapoor, Adv. & Sh. Sumit Lal Chandani, Adv. Revenue by: Sh. Surender Pal, CIT DR Date of Hearing: 20.07.2022 Date of Pronouncement: 30.08.2022 ORDER Per Dr. B. R. R. Kumar, Accountant Member: The present appeal has been filed by the assessee against the order of ld.…

ACIT, CENTRAL CIRCLE-15, NEW DELHI vs. LUXMAN BUILDERS PVT. LTD., NEW DELHI

In the result, the CO filed by the assessee is allowed and the appeal filed by the Revenue is dismissed

ITA 817/DEL/2018[2010-11]Status: DisposedITAT Delhi14 Dec 2021AY 2010-11

Bench: Shri R.K. Panda & Shri Kul Bharatassessment Year: 2010-11 Acit, Vs Lumax Builders Pvt. Ltd., Central Circle-15, 25, Bazar Lane, New Delhi. Bengali Market, New Delhi. Pan: Aaacl2184R Co No.93/Del/2018 (Ita No.817/Del/2018) Assessment Year: 2010-11 Lumax Builders Pvt. Ltd., Vs. Acit, 25, Bazar Lane, Central Circle-15, Bengali Market, New Delhi New Delhi. Pan: Aaacl2184R (Appellant) (Respondent) Assessee By : Shri Gautam Jain, Advocate & Shri Lalit Mohan, Advocate Revenue By : Ms Paramita M. Biswas, Cit, Dr Date Of Hearing : 16.09.2021 Date Of Pronouncement : 14.12.2021 Order Per R.K. Panda, Am: This Appeal Filed By The Revenue Is Directed Against The Order Dated 3Rd November, 2017 Of The Cit(A)-26, New Delhi, Relating To Assessment Year 2010- 11. Co No.93/Del/2018 2. The Assessee Has Filed The Co Against The Appeal Filed By The Revenue. For The Sake Of Convenience, These Were Heard Together & Are Being Disposed Of By This Common Order.

For Appellant: Shri Gautam Jain, Advocate &For Respondent: Ms Paramita M. Biswas, CIT, DR

Section 132Section 132(4)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : E : NEW DELHI (Through Virtual Hearing) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI KUL BHARAT, JUDICIAL MEMBER Assessment Year: 2010-11 ACIT, Vs Lumax Builders Pvt. Ltd., Central Circle-15, 25, Bazar Lane, New Delhi. Bengali Market, New Delhi. PAN: AAACL2184R CO No.93/Del/2018 (ITA No.817/Del/2018) Assessment Year: 2010-11 Lumax Builders Pvt. Ltd., Vs. ACIT, 25, Bazar Lane, Central Circle-15, Bengali Market, New Delhi New Delhi. PAN: AAACL2184R (Appellant) (Respondent) Assessee by : Shri Gautam Jain, Advocate & Shri Lalit Mohan, Advocate Revenue by : Ms…

ACIT, CC- 15, NEW DELHI vs. M/S. BRAHMAPUTRA REALTORS (P) LTD., NEW DELHI

In the result, the appeal filed by the Revenue is

ITA 3911/DEL/2017[2012-13]Status: DisposedITAT Delhi30 Jun 2021AY 2012-13

Bench: Shri R.K. Panda & Shri K.N. Chary[Assessment Year: 2012-13]

Section 133(6)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘A’: NEW DELHI (Through Video Conferencing) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI K.N. CHARY, JUDICIAL MEMBER [Assessment Year: 2012-13] ACIT, M/s Brahmaputra Realtors Central Circle-15, Pvt. Ltd. Room No.353, Brahmaputra Houe, A-7, E-2, ARA Centre Mahipalpur, Jhandewalan Extension, Delhi-110037 New Delhi-110055 PAN-AACCB5617P Assessee Revenue Assessee by Sh. Satpal Gulati, CIT-DR Revenue by Sh. Gautam Jain, Advocate, Sh. Lalit Mohan, CA Date of Hearing 08.06.2021 Date of Pronouncement 30.06.2021 ORDER PER R.K. PANDA, AM, This appeal filed by…

ACIT, NEW DELHI vs. M/S. SUPREME PLACEMENT SERVICES (P) LTD., NEW DELHI

ITA 5259/DEL/2013[2008-09]Status: DisposedITAT Delhi17 Mar 2021AY 2008-09

Bench: Shri Bhavnesh Saini & Shri B.R.R Kumar

For Appellant: Shri S.K. Tulsiyan, AdvocateFor Respondent: Shri N.K. Bansal, Sr. D.R

Section 132Section 143(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “G” : DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI B.R.R KUMAR, ACCOUNTANT MEMBER ITA.No.5259/Del./2013 Assessment Year 2008-2009 M/s. Supreme Placement The ACIT, Central Services (P) Ltd., E-60, Circle-13, Room No.332, [vs. Near Anand Pradhan, Om ARA Centre, Jhandewalan Vihar, Phase-V, Uttam Extn., New Delhi. Nagar, New Delhi. (Appellant) (Respondent) For Revenue : Shri N.K. Bansal, Sr. D.R. For Assessee : Shri S.K. Tulsiyan, Advocate Date of Hearing : 08.03.2021 Date of Pronouncement : 17.03.2021 ORDER PER BHAVNESH SAINI, J.M. This appeal by Rev…

DCIT, NEW DELHI vs. M/S. TECHNICO INDUSTRIES PVT. LTD., NEW DELHI

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

ITA 5204/DEL/2015[2011-12]Status: DisposedITAT Delhi09 Mar 2021AY 2011-12

Bench: Shri R.K. Panda & Ms Suchitra Kambleassessment Year: 2011-12 Dcit, Vs Technico Industries Pvt. Ltd., Circle-25(1), 103, Pratap Bhawan, Cr Building, Ip Estate, Bahadur Shah Zafar Marg, New Delhi. Near Indian Express Building, New Delhi. Pan: Aaact4445P (Appellant) (Respondent) Assessee By : Shri Aditya Kumar, Ca & Shri Ashwani Kumar, Ca Revenue By : Mrs Aashna Paul, Cit-Dr Date Of Hearing : 17.12.2020 Date Of Pronouncement : 09.03.2020 Order Per R.K. Panda, Am: This Appeal Filed By The Revenue Is Directed Against Order Dated 31St March, 2015 Of The Cit(A)-9, New Delhi Relating To Assessment Year 2011-12. 2. Facts Of The Case, In Brief, Are That The Assessee Is A Company Engaged In The Business Of Manufacturing Of Sheet Metal Components & Tools & Dies. It Filed Its Return Of Income On 29Th September, 2011 Declaring ‘Nil’ Income. The Said Return Was Revised On 14Th September, 2012 Declaring A Loss Of Rs.3,61,68,075/-. During The Course Of Assessment Proceedings, The Ao, On Perusal Of The Balance Sheet Filed By The Assessee, Noted That The Assessee Company Has Issued 14,72,000 Equity Shares At A Premium Of Rs.115. From The Various Details Furnished By The Assessee, The Ao Noted That The Assessee Has Issued Shares To The Following Persons/Parties:-

For Appellant: Shri Aditya Kumar, CA &For Respondent: Mrs Aashna Paul, CIT-DR

Section 133(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : D : NEW DELHI (Through Virtual Hearing) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER Assessment Year: 2011-12 DCIT, Vs Technico Industries Pvt. Ltd., Circle-25(1), 103, Pratap Bhawan, CR Building, IP Estate, Bahadur Shah Zafar Marg, New Delhi. Near Indian Express Building, New Delhi. PAN: AAACT4445P (Appellant) (Respondent) Assessee by : Shri Aditya Kumar, CA & Shri Ashwani Kumar, CA Revenue by : Mrs Aashna Paul, CIT-DR Date of Hearing : 17.12.2020 Date of Pronouncement : 09.03.2020 ORDER PER R.K. PANDA, AM: This appeal fil…

ACIT, CENTRAL CIRCLE-15, NEW DELHI vs. SUNSTAR INFRA DEVELOPERS PVT. LTD., NEW DELHI

In the result, all the Cross Objections filed by the assessees are allowed and all the appeals filed by the Revenue are dismissed

ITA 816/DEL/2018[2012-13]Status: DisposedITAT Delhi27 Nov 2020AY 2012-13