CIT v. Neelkamal Realtors & Erectors India (P.) Ltd.

246 Taxmann 274High Court2017#13127 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2026.

Also reported as

79 Taxmann.com 238

Sections most often in play

Section 56(2)(vii)(b)(i)

Issues it is cited on

india nfac business

Judgments citing CIT v. Neelkamal Realtors & Erectors India (P.) Ltd.

G.S. Procon Private Limited, Kolkata vs. ACIT, Circle 5(2), Kolkata

In the result, appeal of the assessee is allowed

ITA 509/KOL/2025[2015-2016]Status: DisposedITAT Kolkata01 Jan 2026AY 2015-2016

Bench: SHRI GEORGE MATHAN (Judicial Member), SHRI RAJESH KUMAR (Accountant Member)

For Respondent: Shri Bonnie Deb Barma, Sr. DR

Section 56(2)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, KOLKATA BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER आयकर अपील सं/ITA No.509/KOL/2025 (निर्धारण वर्ा / Assessment Year : 2015-2016) G.S.Procon Private Limited, Vs ACIT, Circle-5(2), Kolkata 388, Barakhola Road, Mukundpur, Kolkata-700099 PAN No. :AADCG 6018 J (अपीलधर्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्धाररती की ओर से /Assessee by Shri Somnath Ghosh, AR & Miss Muskan Sethia, AR रधजस्व की ओर से /Revenue by : Shri Bonnie Deb Barma, Sr. DR सुनवाई की तारीख / Date of Hearing : 01/01/2026 घोषणा की तारीख/Date of Pronounceme…

Anil Kumar Paik, Kolkata vs. ACIT, Cir-8(1), Kol, Kolkata

In the result, appeal of the assessee is allowed

ITA 492/KOL/2023[2017-18]Status: DisposedITAT Kolkata29 Feb 2024AY 2017-18

Bench: Shri Sanjay Garg, Hon’Ble & Dr. Manish Borad, Hon’Blei.T.A. No. 492/Kol/2023 Assessment Year: 2017-18 Anil Kumar Paik Acit, Circle-8(1), Kolkata C/O S.N. Ghosh & Associates, Advocates Vs 2, Garstin Place, 2Nd Floor Suite No. 203 Off Hare Street Kolkata - 700001 [Pan : Aflpp6567R] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Somnath Ghosh, Advocate Revenue By : Shri B.K. Singh, Jcit, Sr. D/R सुनवाई क" तारीख/Date Of Hearing : 01/12/2023 घोषणा क" तारीख /Date Of Pronouncement: 29/02/2024 आदेश/O R D E R Per Dr. Manish Borad: The Present Appeal Is Directed At The Instance Of The Assessee Against The Order Of The National Faceless Appeal Centre, Delhi (Hereinafter The “Ld. Cit(A)”) Dt. 15/03/2023, Passed U/S 250 Of The Income Tax Act, 1961 (“The Act”) For The Assessment Year 2017-18. 2. The Assessee Has Raised The Following Grounds Of Appeal:- “1. For That The Ld. Commissioner, Of Income Tax (Appeals)- N.F.A.C. Acted Unlawfully In Impliedly Sustaining; The Purported Addition Of Rs. 1,67.44,907/- Made The Ld. Assistant Commissioner, Of Income Tax, Circle 8(1) Kolkata By Invoking The Mischief U/S. 43Ca Of The Income Tax Act, 1961 Without Satisfying The Parameters Thereof & The Adverse Conclusion Reached On That Behalf In Violation Of The Statutory Prescription Is Completely Unfounded, Unjustified & Untenable In Law. 2. For That The Specious Approach Of The Ld. Commissioner Of Income Tax (Appeals)-N.F.A,C. Of Misreading Evidence, Considering Improper Facts

For Appellant: Shri Somnath Ghosh, AdvocateFor Respondent: Shri B.K. Singh, JCIT, Sr. D/R

Section 145Section 250Section 43C

…| आयकर अपीलीय अिधकरण "यायपीठ, कोलकाता | IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, KOLKATA BEFORE SHRI SANJAY GARG, HON’BLE JUDICIAL MEMBER & DR. MANISH BORAD, HON’BLE ACCOUNTANT MEMBER I.T.A. No. 492/Kol/2023 Assessment Year: 2017-18 Anil Kumar Paik ACIT, Circle-8(1), Kolkata C/o S.N. Ghosh & Associates, Advocates Vs 2, Garstin Place, 2nd Floor Suite No. 203 Off Hare Street Kolkata - 700001 [PAN : AFLPP6567R] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri Somnath Ghosh, Advocate Revenue by : Shri B.K. Singh, JCIT, Sr. D/R सुनवाई क" तारीख/Date of Hearing : 01/12/2023 घोषणा क" तारीख /Date of…

Anil Kumar Paik, Kolkata vs. ACIT, Kolkata

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

ITA 468/KOL/2023[2016-17]Status: DisposedITAT Kolkata29 Nov 2023AY 2016-17

Bench: Shri Sanjay Garg, Hon’Ble & Dr. Manish Borad, Hon’Blei.T.A. No. 468/Kol/2023 Assessment Year: 2016-17 Anil Kumar Paik Acit, Circle-8(1), Kolkata C/O S.N. Ghosh & Associates, Advocates Vs 2, Garstin Place, 2Nd Floor Suite No. 203 Off Hare Street Kolkata - 700001 [Pan : Aflpp6567R] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Somnath Ghosh, Advocate Revenue By : Shri P.P. Barman, Addl. Cit, Sr. D/R सुनवाई क" तारीख/Date Of Hearing : 21/09/2023 घोषणा क" तारीख /Date Of Pronouncement: 29/11/2023 आदेश/O R D E R Per Dr. Manish Borad: The Present Appeal Is Directed At The Instance Of The Assessee Against The Order Of The National Faceless Appeal Centre, Delhi (Hereinafter The “Ld. Cit(A)”) Dt. 15/03/2023, Passed U/S 250 Of The Income Tax Act, 1961 (“The Act”) For The Assessment Year 2016-17. 2. The Assessee Has Raised The Following Grounds Of Appeal:-

For Appellant: Shri Somnath Ghosh, AdvocateFor Respondent: Shri P.P. Barman, Addl. CIT, Sr. D/R

Section 143(2)Section 145(3)Section 250Section 43CSection 44A

…| आयकर अपीलीय अिधकरण "यायपीठ, कोलकाता | IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, KOLKATA BEFORE SHRI SANJAY GARG, HON’BLE JUDICIAL MEMBER & DR. MANISH BORAD, HON’BLE ACCOUNTANT MEMBER I.T.A. No. 468/Kol/2023 Assessment Year: 2016-17 Anil Kumar Paik ACIT, Circle-8(1), Kolkata C/o S.N. Ghosh & Associates, Advocates Vs 2, Garstin Place, 2nd Floor Suite No. 203 Off Hare Street Kolkata - 700001 [PAN : AFLPP6567R] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri Somnath Ghosh, Advocate Revenue by : Shri P.P. Barman, Addl. CIT, Sr. D/R सुनवाई क" तारीख/Date of Hearing : 21/09/2023 घोषणा क" तारीख /D…

M/S B S S Enterprises, Bhopal vs. ITO-4(1), Bhopal

ITA 208/IND/2023[2013-14]Status: DisposedITAT Indore25 Oct 2023AY 2013-14

Bench: Shri Vijay Pal Rao & Shri B.M. Biyaniassessment Year : 2013-14 M/S. B.S.S. Enterprises, Ito, 4B, Civil Lines, 4(1), बनाम/ Professor Colony, Bhopal Vs. Bhopal (Assessee / Appellant) (Revenue / Respondent) Pan: Aajfb6320 P Assessee By Shri Ashish Goyal, C.A. & Shri N.D. Patwa, Adv. Revenue By Shri Ashish Porwal, Sr. Dr Date Of Hearing 11.10.2023 Date Of Pronouncement 25.10.2023

Section 143(3)Section 43CSection 50C

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER Assessment Year : 2013-14 M/s. B.S.S. Enterprises, ITO, 4B, Civil Lines, 4(1), बनाम/ Professor Colony, Bhopal Vs. Bhopal (Assessee / Appellant) (Revenue / Respondent) PAN: AAJFB6320 P Assessee by Shri Ashish Goyal, C.A. and Shri N.D. Patwa, Adv. Revenue by Shri Ashish Porwal, Sr. DR Date of Hearing 11.10.2023 Date of Pronouncement 25.10.2023 आदेश / O R D E R Per B.M. Biyani, A.M.: Feeling aggrieved by appeal-order dated 28.03.2023…

Narendra Kumar Singh, New Delhi vs. ACIT, Centraql Circle-15, New Delhi

In the result, the appeal of the assessee is dismissed

ITA 12/DEL/2019[2013-14]Status: DisposedITAT Delhi12 Apr 2019AY 2013-14

Bench: Shri Bhavnesh Saini & Shri O.P. Kantassessment Year: 2013-14 Shri Narendra Kumar Singh, Vs. Asstt. Commissioner Of C/O- Vivek Bansal, 2Nd Floor, Income Tax, B-3/4, Safdarjung Enclave, Central Circle-15, New Delhi New Delhi Pan :Akmps8087M (Appellant) (Respondent) Appellant By S/Shri I.P. Bansal & Vivek Bansal, Advocates Respondent By Smt. Rinku Singh, Sr.Dr

Section 143(2)Section 143(3)Section 234BSection 50CSection 50C(1)Section 50C(2)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: “E”, NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER Assessment Year: 2013-14 Shri Narendra Kumar Singh, Vs. Asstt. Commissioner of C/o- Vivek Bansal, 2nd Floor, Income Tax, B-3/4, Safdarjung Enclave, Central Circle-15, New Delhi New Delhi PAN :AKMPS8087M (Appellant) (Respondent) Appellant by S/shri I.P. Bansal & Vivek Bansal, Advocates Respondent by Smt. Rinku Singh, Sr.DR Date of hearing 18.03.2019 Date of pronouncement 12.04.2019 ORDER PER O.P. KANT, A.M.: This appeal by the assessee is directed against order dated…

Romiel Samuel, Mumbai vs. ITO 18(3)(3), Mumbai

In the result, the appeal of assessee is allowed

ITA 437/MUM/2016[2009-10]Status: DisposedITAT Mumbai13 Jun 2018AY 2009-10

Bench: Sri Mahavir Singh, Jm & Sri Nk Pradhan, Am

For Appellant: Shri Hari Om Tulsian, ARFor Respondent: Shri Ram Tiwari, DR

Section 143(3)Section 5O

…Aayakr ApIlaIya AiQakrNa “D” nyaayapIz maMuba[- mao. IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SRI MAHAVIR SINGH, JM AND SRI NK PRADHAN, AM Aayakr ApIla saM./ ITA No. 437/Mum/2016 (inaQa-arNa baYa- / Assessment Year 2009-10) Shri Romiel Samuel The Income Tax Officer, F-2/Karmatak Society, Mogul Ward 18(3)(3), Mumbai Vs. Lane, Mahim, Mumbai-400 016 (ApIlaaqaI- / Appellant) .. (p`%yaqaaI- / Respondent) PAN No. AAJPS1156Q Assessee by : Shri Hari Om Tulsian, AR Revenue by : Shri Ram Tiwari, DR Date of hearing: 03-05-2018 Date of pronouncement : 13-06-2018 AadoSa / O R D E R PER MAHAVIR SING…

ACIT 25(2), Mumbai vs. Saroj Sales Organisation, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 6864/MUM/2014[2010-11]Status: DisposedITAT Mumbai15 Feb 2018AY 2010-11

Bench: Shri D.T. Garasia & Shri N.K. Pradhanassessment Year: 2010-11 Acit-25(2), M/S. Saroj Sales Room No.108, 1St Floor, Organization, Bldg. No.C-11, B-202, The Breezy Corner, Pratyakshkar Bhavan, Vs. 90Ft. Road, Bandra Kurla Complex, Mahavir Nagar, Bandra (East) Kandivali (W), Mumbai – 400 051 Mumbai – 400 067 Pan: Aamfs5193A (Appellant) (Respondent)

For Appellant: Ms. Arati Vissanji, A.RFor Respondent: Shri V. Justin, D.R

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “E”, MUMBAI BEFORE SHRI D.T. GARASIA, JUDICIAL MEMBER AND SHRI N.K. PRADHAN, ACCOUNTANT MEMBER Assessment Year: 2010-11 ACIT-25(2), M/s. Saroj Sales Room NO.108, 1st Floor, Organization, Bldg. No.C-11, B-202, The Breezy Corner, Pratyakshkar Bhavan, Vs. 90ft. Road, Bandra Kurla Complex, Mahavir Nagar, Bandra (East) Kandivali (W), Mumbai – 400 051 Mumbai – 400 067 PAN: AAMFS5193A (Appellant) (Respondent) Present for: Assessee by : Ms. Arati Vissanji, A.R. Revenue by : Shri V. Justin, D.R. Date of Hearing : 01.02.2018 Date of Pronouncement : 15.02.2018 O R D E R…

Mema Engineers & Contrctors P. Ltd, Mumbai vs. ITO 6(3)(3), Mumbai

In the result, ground No.2 of the appeal is allowed for statistical purposes

ITA 3253/MUM/2013[2008-09]Status: DisposedITAT Mumbai21 Sept 2017AY 2008-09

Bench: D.T. Garasia & Shri G. Manjunathaassessment Year: 2008-09 M/S. Mema Engineers & Ito 6(3)(3), Contractors Pvt. Ltd., Mumbai B Wing, G6, Navbharat Estate, Vs. Zakaria Bunder Road, Sewri (W), Mumbai – 400 015 Pan: Aaach 1383F (Appellant) (Respondent)

For Appellant: Ms. Dinkle Hariya, A.RFor Respondent: Shri Suman Kumar, D.R

Section 50Section 50C

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “B”, MUMBAI BEFORE D.T. GARASIA, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER Assessment Year: 2008-09 M/s. Mema Engineers & ITO 6(3)(3), Contractors Pvt. Ltd., Mumbai B Wing, G6, Navbharat Estate, Vs. Zakaria Bunder Road, Sewri (W), Mumbai – 400 015 PAN: AAACH 1383F (Appellant) (Respondent) Present for: Assessee by : Ms. Dinkle Hariya, A.R. Revenue by : Shri Suman Kumar, D.R. Date of Hearing : 22.06.2017 Date of Pronouncement : 21.09.2017 O R D E R Per D.T. GARASIA, Judicial Member: The present appeal has been preferred by the assessee against th…