CIT v. Oasis Hospitalities P. Ltd.

333 ITR 119High Court2011#270 most cited

What is CIT v. Oasis Hospitalities P. Ltd. authority for?

When explaining cash credits under Section 68, the assessee must establish the identity of the creditor, their creditworthiness or financial capacity, and the genuineness of the transaction. Merely proving identity does not discharge this initial onus, which shifts to the Assessing Officer once these three elements are prima facie proven.

288

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2011 to 2026.

Also referred to as

CIT v. Oasis Hospitalities P. Ltd. · Section 68 · Income Tax Act 1961 · cash credits · onus of proof · identity creditworthiness genuineness · share application money · paper company · shifting onus

Also reported as

198 Taxmann 247238 CTR 4029 Taxmann.com 1792011 SCC OnLine DEL 506

Sections most often in play

Section 68Section 143(3)Section 1961Section 133(6)Section 147Section 142(1)Section 132Section 69C

Issues it is cited on

paper companycreditworthiness of the creditorshare capital and share premiumsource of sourcesection 31section 251(2)share application moneyentry operatorsection 251(1)(a)addition u/s 68live linkadmission of additional evidence

Judgments citing CIT v. Oasis Hospitalities P. Ltd.

DEPUTY COMMISSIONER OF INCOME TAX, DELHI vs. M/S VESTIGE MARKETING PRIVATE LIMITED, DELHI

ITA 7842/DEL/2025[2022-23]Status: DisposedITAT Delhi20 Mar 2026AY 2022-23

Bench: Shri Before Shri Satbeer Singh Godarabefore Shri Before Shri Satbeer Singh Godarasatbeer Singh Godara & Satbeer Singh Godara & And & Shri Naveen Chandra Shri Naveen Chandra, , , Shri Naveen Chandra Shri Naveen Chandra

For Appellant: Shri Amit Goel and Shri Pranav Yadav, Advocate
Section 132Section 143(3)Section 147Section 37Section 37(1)Section 69A

…se inference can be drawn.” ii) 267 ITR 433 (Del) CIT v. Makhni Tyagi (P) Ltd. iii) 299 ITR 268 (Del) CIT v Divine Leasing and Finance (P) Ltd. iv) 307 ITR 334 (Del) CIT v. Value Capital Services (P) Ltd. v) 329 ITR 271 (Del) CIT v. Victor Electrodes Ltd. vi) 333 ITR 119 (Del) CIT v. Oasis Hospitalities (P) Ltd. vii) 354 ITR 282 (Del) Mod Creations (P) Ltd. v. ITO viii) 357 ITR 146 (Del) CIT v. Fair Finvest Ltd. PUNJAB & HARYANA HIGH COURT PUNJAB & HARYANA HIGH COURT PUNJAB & HARYANA HIGH COURT PUNJAB & HARYANA HIGH COURT i) 325 ITR 25 (P 325 ITR 25 (P&H) CIT vs. GP International Ltd 325 ITR 25 (P 325 ITR 25 (P…

DEPUTY COMMISSIONER OF INCOME TAX, DELHI vs. M/S VESTIGE MARKETING PRIVATE LIMITED, DELHI

ITA 7841/DEL/2025[2021-22]Status: DisposedITAT Delhi20 Mar 2026AY 2021-22

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandra

Section 132Section 133(6)Section 143(3)Section 147Section 37Section 37(1)Section 69A

…se inference can be drawn." ii) 267 ITR 433 (Del) CIT v. Makhni Tyagi (P) Ltd. iii) 299 ITR 268 (Del) CIT v Divine Leasing and Finance (P) Ltd. iv) 307 ITR 334 (Del) CIT v. Value Capital Services (P) Ltd. v) 329 ITR 271 (Del) CIT v. Victor Electrodes Ltd. vi) 333 ITR 119 (Del) CIT v. Oasis Hospitalities (P) Ltd. vii) viii) 354 ITR 282 (Del) Mod Creations (P) Ltd. v. ITO 357 ITR 146 (Del) CIT v. Fair Finvest Ltd. PUNJAB & HARYANA HIGH COURT i) 325 ITR 25 (P&H) CIT vs. GP International Ltd "Regarding the addition of Rs.15,00,000/- on account of unexplained share capital, it has been held that at the time of the ori…

DEPUTY COMMISSIONER OF INCOME TAX, DELHI vs. M/S VESTIGE MARKETING PRIVATE LIMITED, DELHI

ITA 7840/DEL/2025[2020-21]Status: DisposedITAT Delhi20 Mar 2026AY 2020-21

Bench: Shri Before Shri Satbeer Singh Godarabefore Shri Before Shri Satbeer Singh Godarasatbeer Singh Godara & Satbeer Singh Godara & And & Shri Naveen Chandra Shri Naveen Chandra, , , Shri Naveen Chandra Shri Naveen Chandra

For Appellant: Shri Amit Goel and Shri Pranav Yadav, Advocate
Section 132Section 143(3)Section 147Section 37Section 37(1)Section 69A

…se inference can be drawn.” ii) 267 ITR 433 (Del) CIT v. Makhni Tyagi (P) Ltd. iii) 299 ITR 268 (Del) CIT v Divine Leasing and Finance (P) Ltd. iv) 307 ITR 334 (Del) CIT v. Value Capital Services (P) Ltd. v) 329 ITR 271 (Del) CIT v. Victor Electrodes Ltd. vi) 333 ITR 119 (Del) CIT v. Oasis Hospitalities (P) Ltd. vii) 354 ITR 282 (Del) Mod Creations (P) Ltd. v. ITO viii) 357 ITR 146 (Del) CIT v. Fair Finvest Ltd. PUNJAB & HARYANA HIGH COURT PUNJAB & HARYANA HIGH COURT PUNJAB & HARYANA HIGH COURT PUNJAB & HARYANA HIGH COURT i) 325 ITR 25 (P 325 ITR 25 (P&H) CIT vs. GP International Ltd 325 ITR 25 (P 325 ITR 25 (P…

DEPUTY COMMISSIONER OF INCOME TAX, DELHI vs. M/S VESTIGE MARKETING PRIVATE LIMITED, DELHI

ITA 7838/DEL/2025[2018-19]Status: DisposedITAT Delhi20 Mar 2026AY 2018-19

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandra

For Appellant: Shri Amit Goel andFor Respondent: Ms. Monika Singh, CIT-DR
Section 132Section 133(6)Section 143(3)Section 147Section 37Section 37(1)Section 69A

…se inference can be drawn." ii) 267 ITR 433 (Del) CIT v. Makhni Tyagi (P) Ltd. iii) 299 ITR 268 (Del) CIT v Divine Leasing and Finance (P) Ltd. iv) 307 ITR 334 (Del) CIT v. Value Capital Services (P) Ltd. v) 329 ITR 271 (Del) CIT v. Victor Electrodes Ltd. vi) 333 ITR 119 (Del) CIT v. Oasis Hospitalities (P) Ltd. vii) 354 ITR 282 (Del) Mod Creations (P) Ltd. v. ITO viii) 357 ITR 146 (Del) CIT v. Fair Finvest Ltd. PUNJAB & HARYANA HIGH COURT i) 325 ITR 25 (P&H) CIT vs. GP International Ltd "Regarding the addition of Rs.15,00,000/- on account of unexplained share capital, it has been held that at the time of the ori…

VESTIGE MARKETING PVT LTD,DELHI vs. DCIT CENTRAL CIRCLE -05 , DELHI

ITA 5521/DEL/2025[2024-25]Status: DisposedITAT Delhi20 Mar 2026AY 2024-25

Bench: Shri Before Shri Satbeer Singh Godarabefore Shri Before Shri Satbeer Singh Godarasatbeer Singh Godara & Satbeer Singh Godara & And & Shri Naveen Chandra Shri Naveen Chandra, , , Shri Naveen Chandra Shri Naveen Chandra

For Appellant: Shri Amit Goel and Shri Pranav Yadav, Advocate
Section 132Section 143(3)Section 147Section 37Section 37(1)Section 69A

…se inference can be drawn.” ii) 267 ITR 433 (Del) CIT v. Makhni Tyagi (P) Ltd. iii) 299 ITR 268 (Del) CIT v Divine Leasing and Finance (P) Ltd. iv) 307 ITR 334 (Del) CIT v. Value Capital Services (P) Ltd. v) 329 ITR 271 (Del) CIT v. Victor Electrodes Ltd. vi) 333 ITR 119 (Del) CIT v. Oasis Hospitalities (P) Ltd. vii) 354 ITR 282 (Del) Mod Creations (P) Ltd. v. ITO viii) 357 ITR 146 (Del) CIT v. Fair Finvest Ltd. PUNJAB & HARYANA HIGH COURT PUNJAB & HARYANA HIGH COURT PUNJAB & HARYANA HIGH COURT PUNJAB & HARYANA HIGH COURT i) 325 ITR 25 (P 325 ITR 25 (P&H) CIT vs. GP International Ltd 325 ITR 25 (P 325 ITR 25 (P…

VESTIGE MARKETING PVT LTD,DELHI vs. DCIT, CENTRAL CIRCLE-05, DELHI

ITA 5520/DEL/2025[2023-24]Status: DisposedITAT Delhi20 Mar 2026AY 2023-24

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandra

Section 132Section 133(6)Section 143(3)Section 147Section 37Section 37(1)Section 69A

…se inference can be drawn." ii) 267 ITR 433 (Del) CIT v. Makhni Tyagi (P) Ltd. iii) 299 ITR 268 (Del) CIT v Divine Leasing and Finance (P) Ltd. iv) 307 ITR 334 (Del) CIT v. Value Capital Services (P) Ltd. v) 329 ITR 271 (Del) CIT v. Victor Electrodes Ltd. vi) 333 ITR 119 (Del) CIT v. Oasis Hospitalities (P) Ltd. vii) viii) 354 ITR 282 (Del) Mod Creations (P) Ltd. v. ITO 357 ITR 146 (Del) CIT v. Fair Finvest Ltd. PUNJAB & HARYANA HIGH COURT i) 325 ITR 25 (P&H) CIT vs. GP International Ltd "Regarding the addition of Rs.15,00,000/- on account of unexplained share capital, it has been held that at the time of the ori…

VESTIGE MARKETING PVT LTD,DELHI vs. DCIT, CENTRAL CIRCLE-05, DELHI

ITA 5517/DEL/2025[2020-21]Status: DisposedITAT Delhi20 Mar 2026AY 2020-21

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandra

Section 132Section 133(6)Section 143(3)Section 147Section 37Section 37(1)Section 69A

…se inference can be drawn." ii) 267 ITR 433 (Del) CIT v. Makhni Tyagi (P) Ltd. iii) 299 ITR 268 (Del) CIT v Divine Leasing and Finance (P) Ltd. iv) 307 ITR 334 (Del) CIT v. Value Capital Services (P) Ltd. v) 329 ITR 271 (Del) CIT v. Victor Electrodes Ltd. vi) 333 ITR 119 (Del) CIT v. Oasis Hospitalities (P) Ltd. vii) viii) 354 ITR 282 (Del) Mod Creations (P) Ltd. v. ITO 357 ITR 146 (Del) CIT v. Fair Finvest Ltd. PUNJAB & HARYANA HIGH COURT i) 325 ITR 25 (P&H) CIT vs. GP International Ltd "Regarding the addition of Rs.15,00,000/- on account of unexplained share capital, it has been held that at the time of the ori…

VESTIGE MARKETING PVT. LTD.,DELHI vs. DCIT, CENTRAL CIRCLE- 05, DELHI

ITA 5515/DEL/2025[2018-19]Status: DisposedITAT Delhi20 Mar 2026AY 2018-19

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandra

For Appellant: Shri Amit Goel andFor Respondent: Ms. Monika Singh, CIT-DR
Section 132Section 133(6)Section 143(3)Section 147Section 37Section 37(1)Section 69A

…se inference can be drawn." ii) 267 ITR 433 (Del) CIT v. Makhni Tyagi (P) Ltd. iii) 299 ITR 268 (Del) CIT v Divine Leasing and Finance (P) Ltd. iv) 307 ITR 334 (Del) CIT v. Value Capital Services (P) Ltd. v) 329 ITR 271 (Del) CIT v. Victor Electrodes Ltd. vi) 333 ITR 119 (Del) CIT v. Oasis Hospitalities (P) Ltd. vii) viii) 354 ITR 282 (Del) Mod Creations (P) Ltd. v. ITO 357 ITR 146 (Del) CIT v. Fair Finvest Ltd. PUNJAB & HARYANA HIGH COURT i) 325 ITR 25 (P&H) CIT vs. GP International Ltd "Regarding the addition of Rs.15,00,000/- on account of unexplained share capital, it has been held that at the time of the ori…

ANIKET SINGAL,NEW DELHI vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1, CHANDIGARH

In the result, all the above appeals are allowed

ITA 1146/CHANDI/2025[2017-18]Status: DisposedITAT Chandigarh13 Mar 2026AY 2017-18

Bench: SHRI. RAJPAL YADAV (Vice President), SHRI. KRINWANT SAHAY, AM आयकर अपील सं. / ITA No. 939/Chd/2025 निर्धारण वर्ष / Assessment Year : 2016-17 Shri Aniket Singal बनाम The DCIT 4, Amritashergil Marg, New Delhi- 110003 Central Circle-1 Chandigarh स्थायी लेखा सं./ PAN NO: CZCPS6126E अपीलार्थी/Appellant प्रत्यर्थी / Respondent आयकर अपील सं. / ITA No. 1145/Chd/2025 निर्धारण वर्ष / Assessment Year : 2017-18 Smt. Aarti Singal बनाम The DCIT 53, Jor Bagh, New Delhi-110003 Central Circle-1 Chandigarh स

For Appellant: Shri Ashwani Kumar & Ms. Deepali Aggarwal, C.A’sFor Respondent: Shri Manav Bansal, CIT, DR
Section 10(38)Section 132Section 132(4)Section 250(6)Section 68Section 69C

…आयकर अपीलीय अिधकरण,च"ीगढ़ "ायपीठ “ए” , च"ीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH HEARING THROUGH: PHYSICAL MODE "ी राजपाल यादव, उपा"" एवं "ी कृणव" सहाय, लेखा सद" BEFORE: SHRI. RAJPAL YADAV, VP & SHRI. KRINWANT SAHAY, AM आयकर अपील सं./ ITA No. 939/Chd/ 2025 िनधा"रण वष" / Assessment Year : 2016-17 Shri Aniket Singal बनाम The DCIT 4, Amritashergil Marg, New Delhi- Central Circle-1 110003 Chandigarh "ायी लेखा सं./PAN NO: CZCPS6126E अपीलाथ"/Appellant ""थ"/Respondent आयकर अपील सं./ ITA No. 1145/Chd/ 2025 िनधा"रण वष" / Assessment Year : 2017-18 Smt. Aarti Singal बनाम The DCIT 53, Jor…

AARTI SINGAL,NEW DELHI vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1, CHANDIGARH

In the result, all the above appeals are allowed

ITA 1145/CHANDI/2025[2017-18]Status: DisposedITAT Chandigarh13 Mar 2026AY 2017-18

Bench: SHRI. RAJPAL YADAV (Vice President), SHRI. KRINWANT SAHAY, AM आयकर अपील सं. / ITA No. 939/Chd/2025 निर्धारण वर्ष / Assessment Year : 2016-17 Shri Aniket Singal बनाम The DCIT Central Circle-1 Chandigarh 4, Amritashergil Marg, New Delhi- 110003 स्थायी लेखा सं./ PAN NO: CZCPS6126E अपीलार्थी/Appellant प्रत्यर्थी / Respondent आयकर अपील सं. / ITA No. 1145/Chd/2025 निर्धारण वर्ष / Assessment Year : 2017-18 Smt. Aarti Singal बनाम The DCIT Central Circle-1 Chandigarh 53, Jor Bagh, New Delhi-110003 स

For Appellant: Shri Ashwani Kumar & Ms. Deepali Aggarwal, C.A’sFor Respondent: Shri Manav Bansal, CIT, DR
Section 10(38)Section 132Section 132(4)Section 250(6)Section 68Section 69C

…आयकर अपीलीय अिधकरण,च"ीगढ़ "ायपीठ “ए” , च"ीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH HEARING THROUGH: PHYSICAL MODE "ी राजपाल यादव, उपा"" एवं "ी कृणव" सहाय, लेखा सद" BEFORE: SHRI. RAJPAL YADAV, VP & SHRI. KRINWANT SAHAY, AM आयकर अपील सं./ ITA No. 939/Chd/ 2025 िनधा"रण वष" / Assessment Year : 2016-17 Shri Aniket Singal बनाम The DCIT 4, Amritashergil Marg, New Delhi- Central Circle-1 110003 Chandigarh "ायी लेखा सं./PAN NO: CZCPS6126E अपीलाथ"/Appellant ""थ"/Respondent आयकर अपील सं./ ITA No. 1145/Chd/ 2025 िनधा"रण वष" / Assessment Year : 2017-18 Smt. Aarti Singal बनाम The DCIT 53, Jor…

HEMANT KUMAR, ASSISTANT COMMISSIONER OF INCOME TAX, DELHI vs. KASTURI JEWELLERS PVT. LTD., DELHI

In the result, impugned order is upheld and appeal of the Revenue is dismissed

ITA 3926/DEL/2025[2017-18]Status: DisposedITAT Delhi11 Feb 2026AY 2017-18

Bench: Shri Vikas Awasthy& Shri S Rifaur Rahmanआअसं.3926/धिल्ली/2025 (नि.व. 2017-18) Hemant Kumar, Assistant Commissioner Of Income Tax, R. No. 316A, 3Rd Floor, Cr Building, Ip Estate, ...... अपीलार्थी/Appellant New Delhi 110002 बिाम Vs. Kasturi Jewellers P. Ltd., Gg-1/140A, Vikas Puri, New Delhi 110018 .....प्रनिवादी/Respondent Pan: Aacck-7027-J

For Appellant: Ms. Monika Singh, CIT(DR)For Respondent: Shri Atul Puri, Chartered Accountant
Section 115BSection 139ASection 68

…deposited represents unaccounted income. Case law supports that where the parties to sale remain unidentifiable/ unverifiable, cash credits are properly added as unexplained (Kamal Motors supra; Korlay Trading Co Ltd 232 ITR 820 Cal; CIT v Oasis Hospitalities 333 ITR 119 Delhi). III. VAT Revision and Manipulation of Records Para 8: Assessee revised VAT returns only after demonetisation and issuance of scrutiny notices. Revising statutory filings to match subsequent banking deposits is itself an indication of accommodation, rather than genuine trade (AO order, para 4.5). The AO's reliance on bank data, compared to…

DCIT - CC -3(2), MUMBAI vs. MANGALKALASH TRADING PVT. LTD., MUMBAI

In the result, the appeal of the Revenue is allowed

ITA 576/MUM/2019[2012-13]Status: DisposedITAT Mumbai02 Feb 2026AY 2012-13

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail ()

For Appellant: NoneFor Respondent: Mr. Pankaj Kumar, CIT-DR
Section 132Section 132(4)Section 143(1)Section 143(3)Section 153ASection 68Section 69Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI SANDEEP SINGH KARHAIL (JUDICIAL MEMBER) ITA No. 576/MUM/2019 Assessment Year: 2012-13 DCIT-CC3(2), Central Range-3, Room No. 1913, Air India Building, Nariman Point, Mumbai-400021. Appellant Vs. Mangalkalash Trading P. Ltd., F-702, Nandanvan CHS Link Road, Kandivali (W), Mumbai-400067. PAN NO. AAFCM 8158 F Respondent Assessee by : None Revenue by : Mr. Pankaj Kumar, CIT-DR Date of Hearing : 04/12/2025 Date of pronouncement : 02/02/2026 ORDER PER OM PRAKASH KANT, AM This appeal by the Revenue is d…

AMPLEX PROJECTS PRIVATE LIMITED,AGARTALA vs. DCIT/ACIT, CIRCLE SILCHAR, SILCHAR

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

ITA 333/GTY/2025[2013-14]Status: DisposedITAT Guwahati19 Jan 2026AY 2013-14

Bench: the Ld. CIT(A).

For Respondent: Shri Santosh Kumar Karnani, Addl. CIT
Section 1Section 139(1)Section 143(3)Section 153ASection 245DSection 245D(4)Section 250

…with the High Court Plainly, the Tribunal came to a conclusion on facts and no interference is called for. The appeal is dismissed. No order as to costs.". The Hon'ble Delhi High Court in the case of CIT vs Oasis Hospitalities Pvt Ltd and others reported in [333 ITR 119] held as follows "The initial burden is upon the assessee to explain the nature and source of the share application money received by the assessee In order to discharge this burden, the assessee is required to prove (u the identity of the share-holder, (ii) the genuineness of the transaction and (c) the creditworthiness of the shareholders. In ca…

GEETA BABU SAWANT,MUMBAI vs. ITO 22(1)(1), MUMBAI

In the result, the appeal filed by the Revenue stands

ITA 138/MUM/2026[AY 2017-18]Status: FixedITAT Mumbai12 Jan 2026

Bench: Shri Sandeep Gosain & Shri Om Prakash Kant

Section 131Section 133(6)Section 143(3)Section 147Section 250Section 292BSection 68

…fact is that the assessee's explanation is probable, the onus will shift to the Revenue. 6. Further Reliance has also been placed on the following case laws, CIT v Dwarkadhish Investment (P.) Ltd. (330 ITR 298)(Delhi HC), CIT v Oasis Hospitalities (P.) Ltd. (333 ITR 119) (Delhi HC) CIT v. P. Mohankala [2007] 161 Taxman 169 (SC)/[2007] 291 ITR 278 (SC), ITO v. Anant Shelters (P.) Ltd. (20 taxmann.com 153) (ITAT Mumbai) Apart from the above, we are also of the view that once assessee had discharged its burden than other reasons of non appearance of lender before AO would not negate the case of the assessee. On thi…

DCIT CC 7(3), MUMBAI vs. M/S OM TRILOK REALTY & INFRASTRUCTURE , MUMBAI

ITA 4048/MUM/2019[2014-15]Status: DisposedITAT Mumbai10 Dec 2025AY 2014-15

Bench: Shree Pawan Singh, Jm & Shri Arun Khodpia, Am Deputy Commissioner M/S Om Trilok Realty & Of Income Tax, Cc-7(3), Infrastructures, Shop No. 6Th Room No. 655, 8, Botawala Building, V Floor, Aayakar Bhavan, 82086, Raghavji Road, S M. K. Road, Mumbai- Gowalia Tank, 400020, Maharashtra Mumbai-400036 Pan No. Aabfo8779M (Appellant) : (Respondent) Assessee By : Shri Rushabh Mehta : Shri R A Dhyani, Cit-Dr Respondent By : 17.09.2025 Date Of Hearing Date Of : 10.12.2025 Pronouncement

For Appellant: Shri Rushabh MehtaFor Respondent: 17.09.2025
Section 131Section 132Section 143(1)Section 143(2)Section 143(3)Section 153A(1)(a)Section 250Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHREE PAWAN SINGH, JM AND SHRI ARUN KHODPIA, AM Deputy Commissioner M/s Om Trilok Realty & of Income Tax, CC-7(3), Infrastructures, Shop No. 6th Room No. 655, 8, Botawala Building, v Floor, Aayakar Bhavan, 82086, Raghavji Road, s M. K. Road, Mumbai- Gowalia Tank, 400020, Maharashtra Mumbai-400036 PAN No. AABFO8779M (Appellant) : (Respondent) Assessee by : Shri Rushabh Mehta : Shri R A Dhyani, CIT-DR Respondent by : 17.09.2025 Date of Hearing Date of : 10.12.2025 Pronouncement O R D E R Per Arun Khodpia, AM: The captioned appeal filed by therevenue is…

APPU GHAR ENTERTAINMENT P.LTD,NEW DELHI vs. ACIT, CENTRAL CIRCLE-2, NEW DELHI

In the result, both appeals of the assessee are dismissed as above

ITA 2114/DEL/2022[2018-19]Status: DisposedITAT Delhi10 Nov 2025AY 2018-19

Bench: Shri Challa Nagendra Prasad & Shri Avdhesh Kumar Mishraita No.2113/Del/2022, A.Y. 2017-18 Ita No.2114/Del/2022, A.Y. 2018-19 Appu Ghar Entertainment Ltd. Vs. Assistant Commissioner Metro Walk, Admin. Office, Of Income Tax, Sector-10, Central Circle–2, Near Rithala Metro Station, Jhandewalan Extension, New Delhi New Delhi Pan: Aacca4438K (Appellant) (Respondent) Appellant By None Respondent By Sh. Ajay Kumar Arora, Sr. Dr Date Of Hearing 13/08/2025 Date Of Pronouncement 10/11/2025 Order Per Avdhesh Kumar Mishra, Am Common Facts & Similar Grounds Arise In The Above Captioned Appeals Of The Assessee; Therefore, These Appeals Were Heard Together & Are Being Disposed Off By This Common Order.

Section 68Section 69

…t been demonstrated beyond doubt either before the AO or the CIT(A). The Hon’ble Supreme Court in the case of N. R. Iron and Steel Pvt. Ltd. SlP No. 29855 of 2018, referring the decision of Hon’ble Delhi High Court in the case of Oasis Hospitalities Pvt. Ltd. 333 ITR 119 (Del.) observed that merely proving the identity of the investor/lender does not discharge the onus of the assessee. In the case of Nemi Chand Kothari 264 ITR 254 (Gau.), it has been held that it cannot be said that a transaction, which takes place by way of cheque, is invariably sacrosanct. 10. In both appeals, the appellant assessee has failed…

APPU GHAR ENTERTAINMENT LTD,NEW DELHI vs. ACIT, CENTRAL CIRCLE-2, NEW DELHI

In the result, both appeals of the assessee are dismissed as above

ITA 2113/DEL/2022[2017-18]Status: DisposedITAT Delhi10 Nov 2025AY 2017-18

Bench: Shri Challa Nagendra Prasad & Shri Avdhesh Kumar Mishraita No.2113/Del/2022, A.Y. 2017-18 Ita No.2114/Del/2022, A.Y. 2018-19 Appu Ghar Entertainment Ltd. Vs. Assistant Commissioner Metro Walk, Admin. Office, Of Income Tax, Sector-10, Central Circle–2, Near Rithala Metro Station, Jhandewalan Extension, New Delhi New Delhi Pan: Aacca4438K (Appellant) (Respondent) Appellant By None Respondent By Sh. Ajay Kumar Arora, Sr. Dr Date Of Hearing 13/08/2025 Date Of Pronouncement 10/11/2025 Order Per Avdhesh Kumar Mishra, Am Common Facts & Similar Grounds Arise In The Above Captioned Appeals Of The Assessee; Therefore, These Appeals Were Heard Together & Are Being Disposed Off By This Common Order.

Section 68Section 69

…t been demonstrated beyond doubt either before the AO or the CIT(A). The Hon’ble Supreme Court in the case of N. R. Iron and Steel Pvt. Ltd. SlP No. 29855 of 2018, referring the decision of Hon’ble Delhi High Court in the case of Oasis Hospitalities Pvt. Ltd. 333 ITR 119 (Del.) observed that merely proving the identity of the investor/lender does not discharge the onus of the assessee. In the case of Nemi Chand Kothari 264 ITR 254 (Gau.), it has been held that it cannot be said that a transaction, which takes place by way of cheque, is invariably sacrosanct. 10. In both appeals, the appellant assessee has failed…

SMT. RITU SOIN,LUDHIANA vs. ACIT, CC-II, LUDHIANA

In the result, both the appeals are allowed

ITA 305/CHANDI/2019[2012-13]Status: DisposedITAT Chandigarh06 Oct 2025AY 2012-13
For Appellant: Shri Ashwani Kumar, CA andFor Respondent: \nSmt. Kusum Bansal, CIT DR
Section 10(38)Section 153ASection 263

…f an evidence. The assessee cannot be taxed and\npenalized just on the basis of suspicion in the mind of the AO. Reliance in his regard\nis placed on the following decisions:-\ni) Lalchand Bhagat Ambica Ram v CIT (37ITR 288) (SC)\nii) CIT v. Paras Cotton Co. (288 ITR 211) (Raj.)\niii) Faqir Chand Chaman Lal v. ACIT [(2004) 1 SOT 914 (Asr.)] [Appeal\ndismissed by P&H High Court in 262 ITR 295 and SLP dismissed by SC in 268 ITR\n215(St)];\niv) Assam Tea Co. v. ITO [(2005) 92ITD 85 (Asr.) (SB)];\nv) Jhantala Investments Limited v ACIT [(2000) 73 ITD 123 (Mum.)]\n7. Further in this case assessment was made under sect…

ACIT, CIRCLE-26(2), NEW DELHI vs. VNG IMPEX P.LTD, NEW DELHI

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

ITA 5917/DEL/2017[2012-13]Status: DisposedITAT Delhi06 Oct 2025AY 2012-13

Bench: SHRI MAHAVIR SINGH (Vice President), SHRI S. RIFAUR RAHMAN (Accountant Member)

For Appellant: Shri S. Krishnan, AdvocateFor Respondent: Ms. Monika Singh, CIT DR
Section 133(6)Section 143(2)Section 44ASection 68

…the genuineness of the transaction. Once these matters are proved on a prima facie basis, the onus shifts to the A.O. to prove that the credit represents income of the assessee. We may quote an illustrative case here of CIT vs. Oasis Hospital Pvt. Ltd. (2011) 333 ITR 119 (Del) to support the conclusion (paragraphs 11, 12 and 13). Coming to the facts of our case, it is clear that the ld. A.O. was satisfied about four credit entries made in the books in the name of Naive Constructions Pvt. Ltd. Therefore, there was no question of adding any amount to the income of the appellant u/s 68. Without making any further en…

KAILASH CHAND MEENA,ALWAR vs. ITO WARD2(3), ALWAR, ALWAR

In the result, the appeal of the assessee is allowed

ITA 101/JPR/2025[2017-18]Status: DisposedITAT Jaipur30 Sept 2025AY 2017-18

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri Shrawan Kumar Gupta, AdvFor Respondent: Shri Gautam Singh Choudhary, JCIT a
Section 115BSection 143(2)Section 143(3)Section 234ASection 250Section 69A

…ned by the assessee. The A.O has not given any valid reasons for not accepting the cost shown by the assessee though he accepts that the method of accounting was mercantile. Hence, in our opinion, the deletion was justified. 1.3 In CIT v/s Oasis Hospitalities 333 ITR 119(Del) it has been held that In IT Appeal No. 2093 of 2010 and IT Appeal No. 2095 of 2010, the assessees filed copies of PAN, acknowledgement of filing IT returns of the share applicant companies and their bank account statements for the relevant period, i.e., for the period when the cheques were cleared. However, the parties were not produced in s…

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