How many judgments cite CIT v. Nipun Builders & Developers?

264 judgments on BharatTax cite CIT v. Nipun Builders & Developers (350 ITR 407), spanning 2013 to 2025.

Which sections of the Income Tax Act does CIT v. Nipun Builders & Developers come up under?

It is most often cited in judgments turning on Section 68, Section 133(6), Section 142(1), Section 143(3), Section 131, Section 148.

CIT v. Nipun Builders & Developers

350 ITR 407High Court2013#310 most cited

What is CIT v. Nipun Builders & Developers authority for?

For any sum credited in an assessee's books, including share application money, the assessee must prove the identity and creditworthiness of the creditor and the genuineness of the transaction. Failure to discharge this onus under Section 68 renders the amount taxable.

264

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2013 to 2025.

Also referred to as

CIT v Nipun Builders & Developers · Nipun Builders · Section 68 · share application money · unexplained credits · identity of creditor · creditworthiness of creditor · genuineness of transaction · onus on assessee · paper company · unsecured loans

Sections most often in play

Section 68 Section 133(6)Section 142(1)Section 143(3)Section 131 Section 148 Section 1961 Section 69C

Issues it is cited on

paper company share capital and share premium creditworthiness of the creditor section 31 source of source section 251(2)principal officer live link section 251(1)(a)share application money entry operator admission of additional evidence

Judgments citing CIT v. Nipun Builders & Developers

Rameshwar Finvest Private Limited, Kolkata vs. DCIT, Central Circle 3(3), Kolkata

In the result, the appeal of the assessee is allowed

ITA 2107/KOL/2025[2008-2009]Status: DisposedITAT Kolkata23 Dec 2025AY 2008-2009

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm Dcit, Central Circle 3(3) Rameshwar Finvest Private Aaykar Bhawan Poorva, Limited Santil Palli, 110, Eastern 111, Park Street, Kolkata- Metropolitan Bypass, Opposite Vs. 700016, West Bengal Ruby, Kasba, Kolkata-700107, West Bengal (Appellant) (Respondent) Pan No. Aabcr1053N Assessee By : Shri S.K. Tulsiyan & Ms. Puja Somani, Ars Revenue By : Shri Sanat Kumar Raha, Dr Date Of Hearing: 17.11.2025 Date Of Pronouncement: 23.12.2025

For Appellant: Shri S.K. Tulsiyan &For Respondent: Shri Sanat Kumar Raha, DR

Section 131Section 131(1)Section 142(1)Section 143(2)Section 143(3)Section 147Section 263Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, KOLKATA BEFORE SHRI RAJESH KUMAR, AM AND SHRI PRADIP KUMAR CHOUBEY, JM DCIT, Central Circle 3(3) Rameshwar Finvest Private Aaykar Bhawan Poorva, Limited Santil Palli, 110, Eastern 111, Park Street, Kolkata- Metropolitan Bypass, Opposite Vs. 700016, West Bengal Ruby, kasba, Kolkata-700107, West Bengal (Appellant) (Respondent) PAN No. AABCR1053N Assessee by : Shri S.K. Tulsiyan & Ms. Puja Somani, ARs Revenue by : Shri Sanat Kumar Raha, DR Date of hearing: 17.11.2025 Date of pronouncement: 23.12.2025 O R D E R Per Rajesh Kumar, AM: This is an appeal preferred by the…

Deputy Commissioner of Income Tax, Kolkata vs. Phpl Properties Pvt. Ltd., Kolkata

ITA 1714/KOL/2024[2013-14]Status: DisposedITAT Kolkata09 Dec 2025AY 2013-14

Bench: Sri Pradip Kumar Choubey & Sri Rakesh Mishra

Section 132(1)Section 133(6)Section 133ASection 139Section 143(2)Section 153ASection 250Section 3Section 68

…lio (P.) Ltd. [2013] 29 taxmann.com 291 (Delhi)/[2013] 214 Taxman 408 (Delhi)/[2013] 263 CTR 456 (Delhi)[21-12-2012] as well as in the case of CIT vs. Nipun Builders & Developers (P.) Ltd. [2013] 30 taxmann.com 292 (Delhi)/[2013] 214 Taxman 429 (Delhi)/[2013] 350 ITR 407 (Delhi)/[2013] 256 CTR 34 Page 7 of 20 I.T.A. No.: 1714/KOL/2024 Assessment Year: 2013-14 PHPL Properties Pvt. Ltd. (Delhi)[07-01-2013] and also in the case of Balgopal Merchants (P.) Ltd. vs. Principal Commissioner of Income-tax [2024] 162 taxmann.com 465 (Calcutta)/[2024] 468 ITR 136 (Calcutta)[13-05- 2024] and Commissioner of Income-tax, Kolk…

Principal Commissioner of Income Tax-4 Delhi vs. Krbl Infrastructure Ltd

ITA/494/2024HC Delhi13 Nov 2025

Bench: HON'BLE MR. JUSTICE V. KAMESWAR RAO,HON'BLE MR. JUSTICE VINOD KUMAR

For Appellant: Mr. Abhishek Maratha, SSC, Mr. ApoorvFor Respondent: Mr. Sachit Jolly, Senior Advocate with Ms

Section 132Section 143Section 143(1)Section 143(2)Section 153ASection 260A

…ITA No.494/2024 Page 1 of 34 * IN THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 13.11.2025 + ITA 494/2024 PRINCIPAL COMMISSIONER OF INCOME TAX-4 DELHI .....Appellant versus KRBL INFRASTRUCTURE LTD .....Respondent Advocates who appeared in this case For the Appellant : Mr. Abhishek Maratha, S…

Nishtha Vincom Pvt. Ltd., Kolkata vs. ITO, Ward 6(3), Kolkata

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

ITA 1160/KOL/2025[2012-2013]Status: DisposedITAT Kolkata28 Oct 2025AY 2012-2013

Bench: Shri George Mathan & Shri Rakesh Mishra

Section 143(2)Section 143(3)Section 14ASection 250Section 68

…e disallowance under section 14A of the Act. The Ld. AO relied upon the decisions in CIT v Precision Finance Pvt. Ltd. 208 ITR 463 (Calcutta), CIT v Ruby Traders and Exporters Ltd. 134 Taxman 29 (Calcutta), CIT v Nipun Builders and Developers Pvt. Ltd. [2013] 30 Taxmann.com 292 (Del), A. Govindrajulu Mudaliar v CIT [1958] 34 ITR 807, CIT v Devi Prasad Vishwanath Prasad [1969] 72 ITR 194 (SC) and CIT v Independent Media (P.) Ltd. [2012] 25 taxmann.com 276 (Delhi) for making addition under section 68 of the Act besides, relying upon other judicial I.T.A. No.: 1160/KOL/2025 Assessment Year: 2012-13 Nishtha Vincom Pv…

ITO, New Delhi vs. M/S. Charan Renewable Energy Pvt. Ltd., New Delhi

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

ITA 4522/DEL/2016[2012-13]Status: DisposedITAT Delhi15 Oct 2025AY 2012-13

Bench: Shri Satbeer Singh Godara & Shri Manish Agarwal[Assessment Year : 2012-13] Ito, Vs M/S. Charan Renewable Ward-6(1),C.R. Building, Pvt.Ltd., A-24, New Krishna New Delhi Park, Near Viaks Puri, New Delhi-110018. Pan-Aaect0790K Appellant Respondent Revenue By Ms. Harpreet Kaur Hansra, Sr.Dr Assessee By None Date Of Hearing 17.07.2025 Date Of Pronouncement 15.10.2025 Order

Section 131Section 133(6)Section 143(3)Section 250Section 68

…ITA No.4522/Del/2016 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “F” BENCH: NEW DELHI BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER [Assessment Year : 2012-13] ITO, vs M/s. Charan Renewable Ward-6(1),C.R. Building, Pvt.Ltd., A-24, New Krishna New Delhi Park, Near Viaks Puri, New Delhi-110018. PAN-AAECT0790K APPELLANT RESPONDENT Revenue by Ms. Harpreet Kaur Hansra, Sr.DR Assessee by None Date of Hearing 17.07.2025 Date of Pronouncement 15.10.2025 ORDER PER MANISH AGARWAL, AM : The present appeal is filed by Revenue against the order dated 31.05.2016 passed by Ld. Com…

DCIT- 27(2), Mumbai, Vashi, Navi Mumbai vs. Nayan Builders, Ghatkopar East, Mumbai

In the result, the appeal filed by the revenue is dismissed in above

ITA 4039/MUM/2023[201819]Status: DisposedITAT Mumbai14 Oct 2025

Bench: Ms. Padmavathy S & Shri Raj Kumar Chauhan

Section 115BSection 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B”, MUMBAI BEFORE MS. PADMAVATHY S, ACCOUNTANT MEMBER AND SHRI RAJ KUMAR CHAUHAN, JUDICIAL MEMBER ITA NO. 4039/MUM/2023 (AY:2018-19) DCIT-27(2), Nayan Builders Room No. 419, 4th floor, Tower No. Meghdoot, Vallabh Lane, 6, Vashi Railway Station Complex, Vs. Ghatkopar East, Vashi, Maharashtra-400 703 Mumbai-400 077 PAN: AAPCM1543G (Appellant) (Respondent) Department Represented by : Shri Leyaqat Ali Aafaqui, Ld. DR Assessee Represented by : Shri Paras Savla, Ld. AR Date of conclusion of Hearing : 15.07.2025 Date of Pronouncement : 14.10.2025 ORDER PER RAJ KUMAR CHA…

Suman Lata, Noida vs. ITO, Ward-3(2), Noida

In the result, the case remanded back to CIT(A)

ITA 4919/DEL/2024[2012-13]Status: DisposedITAT Delhi30 Sept 2025AY 2012-13

Bench: Shri Anubhav Sharma & Shri Krinwant Sahayasstt. Yr: 2012-13

Section 68

…ee to explain three things (ingredients) viz.. Identity of the creditor; capacity of the creditor to advance money and genuineness of the transaction. In this regard, reliance is further placed on the decisions of CIT vs. Nipun Builders and Developers P. Ltd.-350 ITR 407(Del); CIT vs. Nova Promoters and Finlease (P) Ltd. -342 ITR 169 (Del.); CIT vs. Oasis Hospitalities Pvt. Ltd. -333 ITR 119 (Del.): Rajmandir Estates Private Limited vs. PCIT-386 ITR 162 (Cal)]. Further, reliance is placed on the decision of Hon'ble Supreme Court in the case of Principal Commissioner of Income-tax (Central)-1 vs. NRA Iron & Steel…

The ACIT, Central Circle-2, Rajkot vs. Shri Bhagvanji Prabhubhai Amrutiya, Morbi

In the result, cross objection filed by the assessee, ( in CO No

ITA 142/RJT/2021[2019-20]Status: DisposedITAT Rajkot29 Aug 2025AY 2019-20

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपील सं /.Ita No.139/Rjt/2021 िनधा"रणवष"/ Assessment Year: 2019-2020 Asstt.Commissioner Of Income-Tax Expert Particle Board बनाम Cent.Cir.2, Rajkot. Survey No.111, 8-A National Vs. Highway B/H. Bharatinagar Iti, Ravapar Nadi Morbi 363 642. Pan : Aahfe 0299 G आयकर अपील सं /.Ita No.142/Rjt/2021 With Cross Objection No.05/Rjt/2022 िनधा"रणवष"/ Assessment Year: 2019-2020 Asstt.Commissioner Of Income-Tax Bhagvaji Prabhubhai बनाम Cent.Cir.2, Rajkot. Amrutiya, Meera Park-2 Vs. House No.1, Vavdi Road Morbi. Pan : Aiwpa 0121 A (अपीलाथ"/Assessee) : (""यथ"/Respondent) िनधा"रती क" ओर से/Assessee By : Shri Mehul Ranpura, Ld.Ar राज"व क" ओर से/Revenue By : Shri Sanjay Punglia, Ld.Cit-Dr सुनवाई क" तार"ख /Date Of Hearing : 05/06/2025 घोषणा क" तार"ख /Date Of Pronouncement : 29/08/2025 Order Per, Dr. Arjun Lal Saini: The Captioned Two Appeals Filed By The Revenue Pertaining To Assessment Year 2019-20 & The Cross Objection Filed By The Assessee, Are Directed Against The Separate Orders Passed By The Learned Commissioner Of Income-Tax

For Appellant: Shri Mehul Ranpura, ld.ARFor Respondent: Shri Sanjay Punglia, ld.CIT-DR

Section 133ASection 143(3)Section 37Section 69ASection 69B

…आयकर अपीलीय अिधकरण, राजकोट "यायपीठ, राजकोट। IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER AND SHRI DINESH MOHAN SINHA, JUDICIAL MEMBER आयकर अपील सं /.ITA No.139/RJT/2021 िनधा"रणवष"/ Assessment Year: 2019-2020 Asstt.Commissioner of Income-tax Expert Particle Board बनाम Cent.Cir.2, Rajkot. Survey No.111, 8-A National Vs. Highway B/h. Bharatinagar ITI, Ravapar Nadi Morbi 363 642. PAN : AAHFE 0299 G आयकर अपील सं /.ITA No.142/RJT/2021 WITH CROSS OBJECTION No.05/RJT/2022 िनधा"रणवष"/ Assessment Year: 2019-2020 Asstt.Commissioner of Income-tax Bhagvaji Prabhubh…

The ACIT, Cen. Cir.-2, Rajkot vs. Expert Particle Board, Morbi

In the result, cross objection filed by the assessee, ( in CO No

ITA 139/RJT/2021[2019-20]Status: DisposedITAT Rajkot29 Aug 2025AY 2019-20

For Appellant: Shri Mehul Ranpura, ld.ARFor Respondent: Shri Sanjay Punglia, ld.CIT-DR

Section 133ASection 143(3)Section 37Section 69ASection 69B

Mallya Real Estates P.Ltd, Delhi vs. ITO, Ward-16(2), New Delhi

ITA 6158/DEL/2017[2013-14]Status: DisposedITAT Delhi18 Jul 2025AY 2013-14

Bench: Ms. Madhumita Roy & Shri Naveen Chandra

For Appellant: Dr. Rakesh Gupta, AdvFor Respondent: Shri Amit Katoch, Sr. DR

Section 131Section 68

…ITA No. 6158/DEL/2017 [A.Y. 2013-14] Mallya Real Estates Pvt Ltd Vs. The I.T.O IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘E' BENCH, NEW DELHI BEFORE MS. MADHUMITA ROY, JUDICIAL MEMBER, AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER ITA No. 6158/DEL/2017 [A.Y. 2013-14] Mallya Real Estates Pvt Ltd Vs. The I.T.O 103, Triveni Complex 2 Veer Savarkar Block, Madhuban Road Near Nirman Vihar Metro Station, Delhi Ward -16(2) New Delhi PAN - AAICM 0912 C (Applicant) (Respondent) Assessee By : Dr. Rakesh Gupta, Adv Shri Somil Aggarwal, Adv Shri Deepesh Garg, Adv Department By : Shri Amit Katoch, Sr. DR Date of Hearin…

ITO, New Delhi vs. M/S. Marathon Finlease Ltd., Delhi

In the result, the appeal filed by the Revenue is partly allowed

ITA 4766/DEL/2016[2011-12]Status: DisposedITAT Delhi09 Jul 2025AY 2011-12

Bench: MS. MADHUMITA ROY (Judicial Member), SHRI MANISH AGARWAL (Accountant Member)

Section 143(3)Section 14ASection 250(6)Section 68

…of share application money and unsecured loans by completely ignoring the ratio decidendi laid down by Hon'ble Delhi High Court on the issue on the cases of CIT v N.R. Portfolio Pvt. Ltd. (2014) 2 ITR-OL-68, CIT v Nipun Builders and Developers Pvt. Ltd (2013) 350 ITR 407, CIT v Novodaya Castles Pvt. Ltd. (2014) 367 ITR 306 and Developers Pvt. Ltd. (2013) 350 ITR 407, CIT v Novodaya Castles Pvt. Ltd. (2014) 367 ITR 306? 6. Whether on the facts and circumstances of the case and in law, the Id. CIT(A) is legally justified in deleting the disallowance of Legal and professional charges amounting to Rs. 13,00,000/- eve…

Eastern and Western Dresses Trading Private Limited, New Delhi vs. ITO Ward-8(1), New Delhi

Appeal is dismissed

ITA 1939/DEL/2020[2011-12]Status: DisposedITAT Delhi03 Jul 2025AY 2011-12

Bench: Shri Satbeer Singh Godara & Shri S. Rifaur Rahmanassessment Year: 2011-12 Vs. Income Tax Officer, M/S. Eastern & Western Dresses Trading Pvt. Ltd., Ward-8(1), No. 7, Shankar Vihar, New Delhi New Delhi Pan: Aabce5153G (Appellant) (Respondent) Assessee By None Department By Sh. Rajesh Kumar Dhanesta, Sr. Dr

Section 143(3)Section 68

…scribers -Matter was set aside to AO to decide according to the law (ITA No. 25/Del/2014, dt. 12.12.2019) (AY.2009-10) 6.9 CIT Vs Nipun Builders & Developers (P.) Ltd Delhi High Court 2013 [2013] 30 taxmann.com 292 (Delhi)/[2013] 214 Taxman 429 (Delhi)/[2013] 350 ITR 407 (Delhi)/[2013] 256 CTR 34 (Delhi) Where assessee failed to prove identity and capacity of subscriber companies to pay share application money, amount so received was liable to be taxed under section 68 6.10 CIT Vs Nova Promoters & Finlease (P) Ltd Delhi High Court 2013 [2012]18 taxmann.com 217 (Delhi)/[2012] 206 Taxman 207 (Delhi)/[2012] 342 ITR…

Rohtas Rawat, Mahendergarh vs. ITO, Ward-2, Narnaul

In the result, the appeal of the assessee is partly allowed in above terms

ITA 648/DEL/2019[2013-14]Status: DisposedITAT Delhi14 May 2025AY 2013-14

Bench: : Shri Satbeer Singh Godara & Smt. Annapurna Guptaआयकर अपील सं./I.T.A. No. 648/Del/2019 (िनधा"रण वष" / Assessment Year : 2013-14) बनाम/ Rohtasrawat Income Tax Officer Village-Nangal Soda, Po- Ward-2, Narnaul Vs. Thanawas, Narnaul, Haryana, Pin: 123023 "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Bggpr0860J (Appellant) .. (Respondent) अपीलाथ" ओर से/Appellant By : Shri Ankit Kumar & Shri Parth Singhal, Advocate ""यथ" क" ओर से/Respondentby: Ms Harpret Kaur Hansra, Sr.Dr

For Appellant: Shri Ankit Kumar & shri ParthFor Respondent: Ms Harpret Kaur Hansra, Sr.DR

Section 250Section 68

…48/Del/2019[Rohtas Rawat vs.ITO] A.Y. 2013-14- 8 – can be treated as unexplained income if the assessee was unable to link cash withdrawn from the bank with the cash deposits. 5. CIT Vs Nipun Builders & Developers (P.) Ltd (30 taxmann.com 292, 214 Taxman 429, 350 ITR 407, 256 CTR 34) where Hon'ble Delhi High Court held that where assessee failed to prove identity and capacity of subscriber companies to pay share application money, amount so received was liable to be taxed under section 68. In view of the above discussion, this ground of appeal is partly allowed.” 8. All the grounds raised by the assessee before u…

Gopal Extrusions Pvt Ltd, Jalgaon vs. Income-Tax Officer, Ward - 1(2), Jalgaon

ITA 1633/PUN/2017[2008-09]Status: DisposedITAT Pune29 Apr 2025AY 2008-09

Bench: Dr.Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita. No.1633/Pun/2017 Assessment Year : 2008-09

For Appellant: Smt. Deepa KhareFor Respondent: Shri Ramnath Murkunde

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “A”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA. No.1633/PUN/2017 Assessment Year : 2008-09 Gopal Extrusions Pvt. Ltd., Vs. ITO, Ward-1(2), G-51, MIDC Area, Jalgaon Jalgaon 425 003 Maharashtra PAN : AAACG8418K Appellant Respondent Appellant by : Smt. Deepa Khare Respondent by : Shri Ramnath Murkunde Date of hearing : 30.01.2025 Date of pronouncement : 29.04.2025 आदेश / ORDER PER DR. MANISH BORAD, ACCOUNTANT MEMBER : This appeal filed at the instance of assessee pertaining to the Assessment Year…

ITO, Ward- 2(1), New Delhi vs. Aj Energy Pvt. Ltd., Delhi

ITA 6338/DEL/2017[2014-15]Status: DisposedITAT Delhi27 Mar 2025AY 2014-15

Bench: Shri S Rifaur Rahman & Shri Sudhir Pareek

For Appellant: Shri Ved Jain, Adv. &For Respondent: Shri Amit Katoch, SR. DR

Section 131Section 133(6)Section 142(1)Section 143(2)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH: ‘A’: NEW DELHI) BEFORE SHRI S RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI SUDHIR PAREEK, JUDICIAL MEMBER ITA No:- 6338/Del/2017 (Assessment Year- 2014-15) Income Tax officer, M/s AJ Energy Pvt. Ltd., Ward 2(1), Vs. 401, Mahavir Complex, Room No. 375, 3rd Floor, LBC, Rishab Vihar, C.R. Building, New Delhi- Delhi-110092. 110002. PAN No: AAICA1727B APPELLANT RESPONDENT Revenue by : Shri Amit Katoch, SR. DR Assessee by : Shri Ved Jain, Adv. & Shri Aman Garg, CA Date of Hearing : 27.12.2024 Date of Pronouncement : 27.03.2025 ORDER PER SUDHIR PAREEK, JM This app…

Hermon Educational Society, Visakhapatnam vs. Income Tax Officer (Exemption Ward), Visakhapatnam

In the result, appeal of the assessee is partly allowed

ITA 347/VIZ/2024[2017-18]Status: DisposedITAT Visakhapatnam19 Mar 2025AY 2017-18

Bench: Shri G. Manjunatha & Shri K. Narasimha Chary

For Appellant: Shri C. Subrahmanyam, CAFor Respondent: Dr. Aparna Villuri, Sr. AR

Section 10Section 68

…INCOME TAX APPELLATE TRIBUNAL VISAKHAPATNAM BENCH : VISAKHAPATNAM [THROUGH VIRTUAL HEARING] BEFORE SHRI G. MANJUNATHA, ACCOUNTANT MEMBER AND SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER ITA.No.347/VIZ./2024 Assessment Year 2017-2018 Hermone Educational Society, The Income Tax Officer, VISAKHAPATNAM vs. Exemption Ward Pin 530 013 VISAKHAPATNAM. PAN AABAH5146A (Appellant) (Respondent) For Assessee : Shri C. Subrahmanyam, CA For Revenue : Dr. Aparna Villuri, Sr. AR Date of Hearing : 10.03.2025 Date of Pronouncement : 19.03.2025 ORDER PER MANJUNATHA G. A.M. : This appeal filed by the assessee has been directed against t…

Deputy Commissioner of Income Tax, Jaipur vs. Shri Dulhe Ram Meena, Jaipur

ITA 288/JPR/2023[2020-21]Status: DisposedITAT Jaipur12 Mar 2025AY 2020-21

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI GAGAN GOYAL (Accountant Member)

For Appellant: Shri Rajeev sogani, C.A. &For Respondent: Shri Anup Singh, Addl. CIT

Section 133(6)Section 143(3)Section 68Section 69

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh xxu xks;y] ys[kk lnL;] ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI GAGAN GOYAL, AM vk;dj vihy la-@ITA No. 288/JPR/2023 fu/kZkj.k o"kZ@AssessmentYear : 2020-21 Deputy commissioner of Income cuke Shri Dulhe Ram Meena Vs. Tax, 17, Durga Vihar, Malviya Jaipur. Nagar, Jaipur. LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: AFWPM4366E vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksjls@Assesseeby : Shri Rajeev sogani, C.A. & Ms. Ruchika sogani, Adv. jktLo dh vksjls@Rev…

Hilton Commodities Pvt. Ltd., Kolkata vs. ITO, Ward-5(3), Kolkata

In the result, the appeal of the revenue is dismissed

ITA 676/KOL/2024[2009-10]Status: DisposedITAT Kolkata24 Feb 2025AY 2009-10

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm Hilton Commodities Pvt. Ltd. Ito, Ward 5(3) 9/12, Lal Bazar Street, Aaykar Bhavan, P-7, Mercantile Building, Block-B, Chowringhee Square, Vs. 3Rd Floor, No.10, Kolkata-700069, West Bengal Kolkata-700001, West Bengal (Appellant) (Respondent) Pan No. Aacch1011P Assessee By : Shri Soumitra Choudhury, Ar Revenue By : Shri S Datta, Cit Dr Date Of Hearing: 08.01.2025 Date Of Pronouncement : 24.02.2025

For Appellant: Shri Soumitra Choudhury, ARFor Respondent: Shri S Datta, CIT DR

Section 131Section 143(1)Section 143(2)Section 144Section 147Section 148Section 14ASection 263Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, KOLKATA BEFORE SHRI RAJESH KUMAR, AM AND SHRI PRADIP KUMAR CHOUBEY, JM Hilton Commodities Pvt. Ltd. ITO, Ward 5(3) 9/12, Lal Bazar Street, Aaykar Bhavan, P-7, Mercantile Building, Block-B, Chowringhee Square, Vs. 3rd Floor, No.10, Kolkata-700069, West Bengal Kolkata-700001, West Bengal (Appellant) (Respondent) PAN No. AACCH1011P Assessee by : Shri Soumitra Choudhury, AR Revenue by : Shri S Datta, CIT DR Date of hearing: 08.01.2025 Date of pronouncement : 24.02.2025 O R D E R Per Rajesh Kumar, AM: This is an appeal preferred by the assessee against the order of th…

Shri Krishan Kumar Jalan, Bangalore vs. ITO, W-1, Sirsa

In the result appeal of the assessee is dismissed

ITA 933/CHANDI/2019[2014-15]Status: DisposedITAT Chandigarh15 Jan 2025AY 2014-15

For Appellant: Shri P.K. Prasad, Advocate &For Respondent: Dr. Vivek Vardhan, JCIT, Sr. DR

Section 10(38)Section 143(2)Section 143(3)Section 250(6)Section 253Section 68

…n 68 by relying on various decisions like N.R. Portfolio Pvt. Ltd., A Govindarajulu Mudaliar Vs. CIT 205 ITR 802 (SC), Full Bench decision of Sophia Finance Ltd. 205 ITR 98 (Del), Nova Promoters Finlease (P) Ltd. 342 ITR 169 (Del), CIT Vs. Nipun Builders Ltd. 350 ITR 407 and held that mere issuance of cheque and providing bank detail would not be sufficient to discharge the liability of assessee in view of the link between entry providers and incriminating evidence. In this case of Swati Bajaj, Hon'ble Kolkata High Court has mentioned that several assessees who were involved in this penny stock scam all over the…

Pallavi Pal, Noida, Gautam Budh Nagar vs. Assessing Officer, ITO, Ward-2(4), Noida, Gautam Budh Nagar

In the result, the appeal filed by the Revenue is partly allowed

ITA 4766/DEL/2024[2012-13]Status: DisposedITAT Delhi07 Jan 2025AY 2012-13

Bench: MS. MADHUMITA ROY (Judicial Member), SHRI MANISH AGARWAL (Accountant Member)

Section 143(3)Section 14ASection 250(6)Section 68