CIT v. Nirmal Kumar Agarwal

259 Taxmann 320Supreme Court of India2018#15475 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2023 to 2026.

Also reported as

99 Taxmann.com 292

Sections most often in play

Section 142ASection 143(3)Section 153ASection 68Section 69ASection 69BSection 115BBESection 127

Issues it is cited on

section 142asection 38retraction of statementdomestic companysection 69brejection of books of accountsection 131(1a)retracted statementsource of sourcecreditworthiness of the creditorsection 132(4a)fair market value

Judgments citing CIT v. Nirmal Kumar Agarwal

M/S Singla Builders and Promoters Limited, Rupnagar, Punjab vs. DCIT/ACIT(Cen)-1 Chd, Chandigarh

The appeals stand partly allowed

ITA 487/CHANDI/2025[2013-14]Status: DisposedITAT Chandigarh06 Feb 2026AY 2013-14

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं./ Ita No.487/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2013-14) M/S Singla Builders & Promoters Ltd. Dcit / Acit Central-1 बनाम/ Plot No 1265, Sector 82, Industrial Area C.R. Building, Sector 17 Vs. Rupnagar (Punjab) 140308 Chandigarh-160017 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaocs-6503-M (अपीलाथ"/Appellant) : (""थ" / Respondent) & 2. आयकर अपील सं. / Ita No.482/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) & 3. आयकर अपील सं. / Ita No.484/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2018-19) M/S Credo Assets Private Ltd. Dcit / Acit Central-1 बनाम/ Plot No 1265-C, Sector 82, Industrial Area C.R. Building, Sector 17 Vs. Rupnagar (Punjab) 140308 Chandigarh-160017 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aafcc-6400-L (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Parikshit Aggarwal (Ca) & Smt. Shruti Khandelwal (Ca) – Ld. Ars ""थ"कीओरसे/Respondent By : Smt. Kusum Bansal (Cit) & Shri Rajat Kumar Kureel (Cit) – Ld. Drs (Virtual) Date Of Final Hearing : 27-01-2026 Date Of Pronouncement : 03-02-2026

For Appellant: Sh. Parikshit Aggarwal (CA) & Smt. ShrutiFor Respondent: Smt. Kusum Bansal (CIT) & Shri Rajat Kumar
Section 127Section 132Section 142ASection 143(3)Section 153ASection 153BSection 69ASection 69B

…1 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHANDIGARH HYBRID HEARING BEFORE HON’BLE SHRI RAJPAL YADAV, VICE PRESIDENT AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM 1. आयकर अपील सं./ ITA No.487/CHANDI/2025 (िनधा"रण वष" / Assessment Year: 2013-14) M/s Singla Builders and Promoters Ltd. DCIT / ACIT Central-1 बनाम/ Plot No 1265, Sector 82, Industrial Area C.R. Building, Sector 17 Vs. Rupnagar (Punjab) 140308 Chandigarh-160017 "थायीलेखासं./जीआइआरसं./PAN/GIR No. AAOCS-6503-M (अपीलाथ"/Appellant) : (""थ" / Respondent) & 2. आयकर अपील सं. / ITA No.482/CHANDI/2025 (िनधा"रण वष" / Assessment Year: 2017-18) & 3. आयकर अपील…

M/S Credo Assets Pvt. Ltd., Rupnagar Punjab vs. DCIT/ACIT(Cen)-1 Chd, Chandigarh

The appeals stand partly allowed

ITA 482/CHANDI/2025[2017-18]Status: DisposedITAT Chandigarh06 Feb 2026AY 2017-18

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं./ Ita No.487/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2013-14) M/S Singla Builders & Promoters Ltd. Dcit / Acit Central-1 बनाम/ Plot No 1265, Sector 82, Industrial Area C.R. Building, Sector 17 Vs. Rupnagar (Punjab) 140308 Chandigarh-160017 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaocs-6503-M (अपीलाथ"/Appellant) : (""थ" / Respondent) & 2. आयकर अपील सं. / Ita No.482/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) & 3. आयकर अपील सं. / Ita No.484/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2018-19) M/S Credo Assets Private Ltd. Dcit / Acit Central-1 बनाम/ Plot No 1265-C, Sector 82, Industrial Area C.R. Building, Sector 17 Vs. Rupnagar (Punjab) 140308 Chandigarh-160017 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aafcc-6400-L (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Parikshit Aggarwal (Ca) & Smt. Shruti Khandelwal (Ca) – Ld. Ars ""थ"कीओरसे/Respondent By : Smt. Kusum Bansal (Cit) & Shri Rajat Kumar Kureel (Cit) – Ld. Drs (Virtual) Date Of Final Hearing : 27-01-2026 Date Of Pronouncement : 03-02-2026

For Appellant: Sh. Parikshit Aggarwal (CA) & Smt. ShrutiFor Respondent: Smt. Kusum Bansal (CIT) & Shri Rajat Kumar
Section 127Section 132Section 142ASection 143(3)Section 153ASection 153BSection 69ASection 69B

…1 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHANDIGARH HYBRID HEARING BEFORE HON’BLE SHRI RAJPAL YADAV, VICE PRESIDENT AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM 1. आयकर अपील सं./ ITA No.487/CHANDI/2025 (िनधा"रण वष" / Assessment Year: 2013-14) M/s Singla Builders and Promoters Ltd. DCIT / ACIT Central-1 बनाम/ Plot No 1265, Sector 82, Industrial Area C.R. Building, Sector 17 Vs. Rupnagar (Punjab) 140308 Chandigarh-160017 "थायीलेखासं./जीआइआरसं./PAN/GIR No. AAOCS-6503-M (अपीलाथ"/Appellant) : (""थ" / Respondent) & 2. आयकर अपील सं. / ITA No.482/CHANDI/2025 (िनधा"रण वष" / Assessment Year: 2017-18) & 3. आयकर अपील…

M/S Credo Assets Pvt. Ltd., Rupnagar Punjab vs. DCIT/ACIT(Cen)-1 Chd, Chandigarh

The appeals stand partly allowed

ITA 484/CHANDI/2025[2018-19]Status: DisposedITAT Chandigarh03 Feb 2026AY 2018-19

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं./ Ita No.487/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2013-14) M/S Singla Builders & Promoters Ltd. Dcit / Acit Central-1 बनाम/ Plot No 1265, Sector 82, Industrial Area C.R. Building, Sector 17 Vs. Rupnagar (Punjab) 140308 Chandigarh-160017 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaocs-6503-M (अपीलाथ"/Appellant) : (""थ" / Respondent) & 2. आयकर अपील सं. / Ita No.482/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2017-18) & 3. आयकर अपील सं. / Ita No.484/Chandi/2025 (िनधा"रण वष" / Assessment Year: 2018-19) M/S Credo Assets Private Ltd. Dcit / Acit Central-1 बनाम/ Plot No 1265-C, Sector 82, Industrial Area C.R. Building, Sector 17 Vs. Rupnagar (Punjab) 140308 Chandigarh-160017 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aafcc-6400-L (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Sh. Parikshit Aggarwal (Ca) & Smt. Shruti Khandelwal (Ca) – Ld. Ars ""थ"कीओरसे/Respondent By : Smt. Kusum Bansal (Cit) & Shri Rajat Kumar Kureel (Cit) – Ld. Drs (Virtual) Date Of Final Hearing : 27-01-2026 Date Of Pronouncement : 03-02-2026

For Appellant: Sh. Parikshit Aggarwal (CA) & Smt. ShrutiFor Respondent: Smt. Kusum Bansal (CIT) & Shri Rajat Kumar
Section 127Section 132Section 142ASection 143(3)Section 153ASection 153BSection 69ASection 69B

…1 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHANDIGARH HYBRID HEARING BEFORE HON’BLE SHRI RAJPAL YADAV, VICE PRESIDENT AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM 1. आयकर अपील सं./ ITA No.487/CHANDI/2025 (िनधा"रण वष" / Assessment Year: 2013-14) M/s Singla Builders and Promoters Ltd. DCIT / ACIT Central-1 बनाम/ Plot No 1265, Sector 82, Industrial Area C.R. Building, Sector 17 Vs. Rupnagar (Punjab) 140308 Chandigarh-160017 "थायीलेखासं./जीआइआरसं./PAN/GIR No. AAOCS-6503-M (अपीलाथ"/Appellant) : (""थ" / Respondent) & 2. आयकर अपील सं. / ITA No.482/CHANDI/2025 (िनधा"रण वष" / Assessment Year: 2017-18) & 3. आयकर अपील…

Kay Jay Projects Pvt. Ltd., New Delhi vs. DCIT, Central Circle, Noida

In the result, the appeal of the assessee for AY 2008-09 is allowed

ITA 2423/DEL/2018[2010-11]Status: DisposedITAT Delhi10 May 2023AY 2010-11

Bench: Shri Saktijit Dey & Shri M. Balaganesh

For Appellant: Shri S.B. Gupta, CAFor Respondent: Shri J.S. Minhas, CIT, DR
Section 131Section 153ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : C : DELHI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER ITA Nos.2421 to 2423/Del/2018 Assessment Years: 2008-09 to 2010-11 Kay Jay Projects Pvt. Ltd., Vs DCIT, 172, Navrattan Market, Central Circle, Maliwara, Chandni Chowk, Noida. New Delhi. PAN: AACCK5401A (Appellant) (Respondent) Assessee by : Shri S.B. Gupta, CA Revenue by : Shri J.S. Minhas, CIT, DR Date of Hearing : 03.05.2023 Date of Pronouncement : 10.05.2023 ORDER PER M. BALAGANESH, AM: These appeals in ITAs No.2421 to 2423/Del/2018 for AYs 2008-09 to 2010-11 arise…

Kay Jay Projects Pvt. Ltd., New Delhi vs. DCIT, Central Circle, Noida

In the result, the appeal of the assessee for AY 2008-09 is allowed

ITA 2422/DEL/2018[2009-10]Status: DisposedITAT Delhi10 May 2023AY 2009-10

Bench: Shri Saktijit Dey & Shri M. Balaganesh

For Appellant: Shri S.B. Gupta, CAFor Respondent: Shri J.S. Minhas, CIT, DR
Section 131Section 153ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : C : DELHI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER ITA Nos.2421 to 2423/Del/2018 Assessment Years: 2008-09 to 2010-11 Kay Jay Projects Pvt. Ltd., Vs DCIT, 172, Navrattan Market, Central Circle, Maliwara, Chandni Chowk, Noida. New Delhi. PAN: AACCK5401A (Appellant) (Respondent) Assessee by : Shri S.B. Gupta, CA Revenue by : Shri J.S. Minhas, CIT, DR Date of Hearing : 03.05.2023 Date of Pronouncement : 10.05.2023 ORDER PER M. BALAGANESH, AM: These appeals in ITAs No.2421 to 2423/Del/2018 for AYs 2008-09 to 2010-11 arise…

Kay Jay Projects Pvt. Ltd., New Delhi vs. DCIT, Central Circle, Noida

In the result, the appeal of the assessee for AY 2008-09 is allowed

ITA 2421/DEL/2018[2008-09]Status: DisposedITAT Delhi10 May 2023AY 2008-09

Bench: Shri Saktijit Dey & Shri M. Balaganesh

For Appellant: Shri S.B. Gupta, CAFor Respondent: Shri J.S. Minhas, CIT, DR
Section 131Section 153ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : C : DELHI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER ITA Nos.2421 to 2423/Del/2018 Assessment Years: 2008-09 to 2010-11 Kay Jay Projects Pvt. Ltd., Vs DCIT, 172, Navrattan Market, Central Circle, Maliwara, Chandni Chowk, Noida. New Delhi. PAN: AACCK5401A (Appellant) (Respondent) Assessee by : Shri S.B. Gupta, CA Revenue by : Shri J.S. Minhas, CIT, DR Date of Hearing : 03.05.2023 Date of Pronouncement : 10.05.2023 ORDER PER M. BALAGANESH, AM: These appeals in ITAs No.2421 to 2423/Del/2018 for AYs 2008-09 to 2010-11 arise…

CIT v. Nirmal Kumar Agarwal (259 Taxmann 320) — Cited in 6 Judgments | BharatTax