CIT v. Orchid Industries Pvt. Ltd.

397 ITR 136High Court2017#400 most cited

What is CIT v. Orchid Industries Pvt. Ltd. authority for?

Mere non-compliance with summons issued under Section 131 does not automatically disprove a transaction, and the Assessing Officer cannot disregard other documentary evidence furnished by the assessee when making additions under Section 68.

222

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2026.

Also referred to as

CIT v. Orchid Industries Pvt. Ltd. · Orchid Industries · Section 68 · Section 131 · share application money · cash credit · onus of proof · burden of proof · summon non-compliance · documentary evidence · genuineness of transaction · existence of creditor

Also reported as

88 Taxmann.com 502

Sections most often in play

Section 68Section 133(6)Section 143(3)Section 147Section 131Section 148Section 69CSection 153A

Issues it is cited on

source of sourcecreditworthiness of the creditorsummons under section 131onus of proofsection 131(1)share application moneyshare capital and share premiumpermanent account numbersection 158bbshell companyaddition u/s 68genuineness of the transaction

Judgments citing CIT v. Orchid Industries Pvt. 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

…the assessee as unexplained income in the hands of the assessee [Emphasis supplied] BOMBAY HIGH COURT BOMBAY HIGH COURT BOMBAY HIGH COURT BOMBAY HIGH COURT i) 333 ITR 100 (Bom) CIT vs. Creative World Telefilms Ltd. ii) 90 ITR 396 (Bom) CIT v. U.M. Shah iii) 397 ITR 136 (Bom) CIT v. Orchid Industries (P) Ltd. GUJARAT HIGH COURT GUJARAT HIGH COURT GUJARAT HIGH COURT GUJARAT HIGH COURT i) 256 ITR 360 (Guj) DCIT v. Rohini Builders RAJASTHAN HIGH COURT RAJASTHAN HIGH COURT RAJASTHAN HIGH COURT RAJASTHAN HIGH COURT i) 217 CTR 354 (Raj) Kanhaialal Jangid v. ACIT MADRAS HIGH COURT MADRAS HIGH COURT MADRAS HIGH COURT MA…

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

…sments in accordance with law. But the said amount cannot be taken as unexplained income in the hands of the assessee." [Emphasis supplied] BOMBAY HIGH COURT i) 333 ITR 100 (Bom) CIT vs. Creative World Telefilms Ltd. ii) 90 ITR 396 (Bom) CIT v. U.M. Shah iii) 397 ITR 136 (Bom) CIT v. Orchid Industries (P) Ltd. GUJARAT HIGH COURT i) 256 ITR 360 (Guj) DCIT v. Rohini Builders RAJASTHAN HIGH COURT i) 217 CTR 354 (Raj) Kanhaialal Jangid v. ACIT MADRAS HIGH COURT i) 294 ITR 663 (Mad) CIT v. Gobi Textiles Ltd. INCOME TAX APPELLATE TRIBUNAL i) ii) iii) iv) v) vi) ITA No. 110 of 2004 dated 18.02.2006 (Kar) Madhuri Investm…

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

…the assessee as unexplained income in the hands of the assessee [Emphasis supplied] BOMBAY HIGH COURT BOMBAY HIGH COURT BOMBAY HIGH COURT BOMBAY HIGH COURT i) 333 ITR 100 (Bom) CIT vs. Creative World Telefilms Ltd. ii) 90 ITR 396 (Bom) CIT v. U.M. Shah iii) 397 ITR 136 (Bom) CIT v. Orchid Industries (P) Ltd. GUJARAT HIGH COURT GUJARAT HIGH COURT GUJARAT HIGH COURT GUJARAT HIGH COURT i) 256 ITR 360 (Guj) DCIT v. Rohini Builders RAJASTHAN HIGH COURT RAJASTHAN HIGH COURT RAJASTHAN HIGH COURT RAJASTHAN HIGH COURT i) 217 CTR 354 (Raj) Kanhaialal Jangid v. ACIT MADRAS HIGH COURT MADRAS HIGH COURT MADRAS HIGH COURT MA…

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

…sments in accordance with law. But the said amount cannot be taken as unexplained income in the hands of the assessee." [Emphasis supplied] BOMBAY HIGH COURT i) 333 ITR 100 (Bom) CIT vs. Creative World Telefilms Ltd. ii) 90 ITR 396 (Bom) CIT v. U.M. Shah iii) 397 ITR 136 (Bom) CIT v. Orchid Industries (P) Ltd. GUJARAT HIGH COURT i) 256 ITR 360 (Guj) DCIT v. Rohini Builders RAJASTHAN HIGH COURT i) 217 CTR 354 (Raj) Kanhaialal Jangid v. ACIT MADRAS HIGH COURT i) 294 ITR 663 (Mad) CIT v. Gobi Textiles Ltd. INCOME TAX APPELLATE TRIBUNAL i) ii) iii) iv) v) vi) ITA No. 110 of 2004 dated 18.02.2006 (Kar) Madhuri Investm…

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

…the assessee as unexplained income in the hands of the assessee [Emphasis supplied] BOMBAY HIGH COURT BOMBAY HIGH COURT BOMBAY HIGH COURT BOMBAY HIGH COURT i) 333 ITR 100 (Bom) CIT vs. Creative World Telefilms Ltd. ii) 90 ITR 396 (Bom) CIT v. U.M. Shah iii) 397 ITR 136 (Bom) CIT v. Orchid Industries (P) Ltd. GUJARAT HIGH COURT GUJARAT HIGH COURT GUJARAT HIGH COURT GUJARAT HIGH COURT i) 256 ITR 360 (Guj) DCIT v. Rohini Builders RAJASTHAN HIGH COURT RAJASTHAN HIGH COURT RAJASTHAN HIGH COURT RAJASTHAN HIGH COURT i) 217 CTR 354 (Raj) Kanhaialal Jangid v. ACIT MADRAS HIGH COURT MADRAS HIGH COURT MADRAS HIGH COURT MA…

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

…sments in accordance with law. But the said amount cannot be taken as unexplained income in the hands of the assessee." [Emphasis supplied] BOMBAY HIGH COURT i) 333 ITR 100 (Bom) CIT vs. Creative World Telefilms Ltd. ii) 90 ITR 396 (Bom) CIT v. U.M. Shah iii) 397 ITR 136 (Bom) CIT v. Orchid Industries (P) Ltd. GUJARAT HIGH COURT i) 256 ITR 360 (Guj) DCIT v. Rohini Builders RAJASTHAN HIGH COURT i) 217 CTR 354 (Raj) Kanhaialal Jangid v. ACIT MADRAS HIGH COURT i) 294 ITR 663 (Mad) CIT v. Gobi Textiles Ltd. INCOME TAX APPELLATE TRIBUNAL i) ii) iii) iv) v) vi) ITA No. 110 of 2004 dated 18.02.2006 (Kar) Madhuri Investm…

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

…sments in accordance with law. But the said amount cannot be taken as unexplained income in the hands of the assessee." [Emphasis supplied] BOMBAY HIGH COURT i) 333 ITR 100 (Bom) CIT vs. Creative World Telefilms Ltd. ii) 90 ITR 396 (Bom) CIT v. U.M. Shah iii) 397 ITR 136 (Bom) CIT v. Orchid Industries (P) Ltd. GUJARAT HIGH COURT i) 256 ITR 360 (Guj) DCIT v. Rohini Builders RAJASTHAN HIGH COURT i) 217 CTR 354 (Raj) Kanhaialal Jangid v. ACIT MADRAS HIGH COURT i) 294 ITR 663 (Mad) CIT v. Gobi Textiles Ltd. INCOME TAX APPELLATE TRIBUNAL i) ii) iii) iv) v) vi) ITA No. 110 of 2004 dated 18.02.2006 (Kar) Madhuri Investm…

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

…sments in accordance with law. But the said amount cannot be taken as unexplained income in the hands of the assessee." [Emphasis supplied] BOMBAY HIGH COURT i) 333 ITR 100 (Bom) CIT vs. Creative World Telefilms Ltd. ii) 90 ITR 396 (Bom) CIT v. U.M. Shah iii) 397 ITR 136 (Bom) CIT v. Orchid Industries (P) Ltd. GUJARAT HIGH COURT i) 256 ITR 360 (Guj) DCIT v. Rohini Builders RAJASTHAN HIGH COURT i) 217 CTR 354 (Raj) Kanhaialal Jangid v. ACIT MADRAS HIGH COURT i) 294 ITR 663 (Mad) CIT v. Gobi Textiles Ltd. INCOME TAX APPELLATE TRIBUNAL i) ii) iii) iv) v) vi) ITA No. 110 of 2004 dated 18.02.2006 (Kar) Madhuri Investm…

H K ISPAT PVT. LTD.,PANCHMAHAL vs. THE DY.CIT, CENTRAL CIRCLE-2, VADODARA

In the result, all the appeals filed by the Revenue for AYs 2014–15 to 2021–

ITA 1392/AHD/2025[2021-22]Status: DisposedITAT Ahmedabad18 Mar 2026AY 2021-22

Bench: Dr. B.R.R. Kumar, Vice-Ms. Suchitra R. Kamblesn

Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, AHMEDABAD BEFORE DR. B.R.R. KUMAR, VICE-PRESIDENT MS. SUCHITRA R. KAMBLE, JUDICIAL MEMBER SN ITA/IT(SS)A No. AY Appellant Respondent 1 IT(SS)A No. 2015-16 ACIT, HK Ispat Pvt. Ltd., 73/Ahd/2025 Central Circle-2, R.S. 380, Vejalpur Road, Vadodara Panchmahal, Godhra-389001 [PAN : AACCH 0966 K] 2 IT(SS)A No. 2016-17 ACIT, HK Ispat Pvt. Ltd., 74/Ahd/2025 Central Circle-2, Panchmahal, Godhra Vadodara [PAN : AACCH 0966 K] 3 IT(SS)A No. 2017-18 ACIT, HK Ispat Pvt. Ltd., 75/Ahd/2025 Central Circle-2, Panchmahal, Godhra Vadodara [PAN : AACCH 0966 K] 4 IT(SS)A No. 2018-19 ACI…

ACIT, CENTRAL CIRCLE-2, VADODARA, VADODARA vs. HK ISPAT PVT LTD, GODHRA

In the result, all the appeals filed by the Revenue for AYs 2014–15 to 2021–

ITA 1278/AHD/2025[2021-22]Status: DisposedITAT Ahmedabad18 Mar 2026AY 2021-22

Bench: Dr. B.R.R. Kumar, Vice-Ms. Suchitra R. Kamblesn

Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, AHMEDABAD BEFORE DR. B.R.R. KUMAR, VICE-PRESIDENT MS. SUCHITRA R. KAMBLE, JUDICIAL MEMBER SN ITA/IT(SS)A No. AY Appellant Respondent 1 IT(SS)A No. 2015-16 ACIT, HK Ispat Pvt. Ltd., 73/Ahd/2025 Central Circle-2, R.S. 380, Vejalpur Road, Vadodara Panchmahal, Godhra-389001 [PAN : AACCH 0966 K] 2 IT(SS)A No. 2016-17 ACIT, HK Ispat Pvt. Ltd., 74/Ahd/2025 Central Circle-2, Panchmahal, Godhra Vadodara [PAN : AACCH 0966 K] 3 IT(SS)A No. 2017-18 ACIT, HK Ispat Pvt. Ltd., 75/Ahd/2025 Central Circle-2, Panchmahal, Godhra Vadodara [PAN : AACCH 0966 K] 4 IT(SS)A No. 2018-19 ACI…

ACIT, CENTRAL CIRCLE-2, VADODARA, VADODARA vs. HK ISPAT PVT LTD, GODHRA

In the result, all the appeals filed by the Revenue for AYs 2014–15 to 2021–

ITA 1277/AHD/2025[2014-15]Status: DisposedITAT Ahmedabad18 Mar 2026AY 2014-15

Bench: Dr. B.R.R. Kumar, Vice-Ms. Suchitra R. Kamblesn

Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, AHMEDABAD BEFORE DR. B.R.R. KUMAR, VICE-PRESIDENT MS. SUCHITRA R. KAMBLE, JUDICIAL MEMBER SN ITA/IT(SS)A No. AY Appellant Respondent 1 IT(SS)A No. 2015-16 ACIT, HK Ispat Pvt. Ltd., 73/Ahd/2025 Central Circle-2, R.S. 380, Vejalpur Road, Vadodara Panchmahal, Godhra-389001 [PAN : AACCH 0966 K] 2 IT(SS)A No. 2016-17 ACIT, HK Ispat Pvt. Ltd., 74/Ahd/2025 Central Circle-2, Panchmahal, Godhra Vadodara [PAN : AACCH 0966 K] 3 IT(SS)A No. 2017-18 ACIT, HK Ispat Pvt. Ltd., 75/Ahd/2025 Central Circle-2, Panchmahal, Godhra Vadodara [PAN : AACCH 0966 K] 4 IT(SS)A No. 2018-19 ACI…

DCIT, CC-1(4), KOLKATA, KOLKATA vs. AMBICA DHATU PRIVATE LIMITED, KOLKATA

In the result, the appeal of the Revenue is dismissed

ITA 2389/KOL/2025[2012-13]Status: DisposedITAT Kolkata05 Mar 2026AY 2012-13

Bench: SHRI RAJESH KUMAR (Accountant Member)

Section 131Section 133(6)Section 250

…quiry on the evidences filed by the assessee whereas the assessee has duly discharged its onus. The case of the assessee is squarely covered by the decisions of (i) CIT Vs. Orissa Corporation Pvt. Ltd. (1986) 159 ITR 78 (SC),(ii CIT Vs. Orchid Industries Ltd. 397 ITR 136 (Bom);(iii)Crystal Networks Pvt. Ltd. Vs. CIT 353 ITR 171 (Kol);(iv) ITO Vs. M/s. Cygnus Developers India Pvt. Ltd.(ITA No. 282/Kol/2012) and (v) Joy Consolidated Pvt. Ltd. Vs. ITO (ITA No. 547/Kol/2020. Consequently, we are inclined to dismiss the appeal of the revenue by upholding the order of Ld. CIT(A) on this issue. 7. In the result, the app…

DEPUTY COMMISSIONER OF INCOME TAX, CC-1, LUDHIANA, LUDHIANA vs. SHREE GANESH EDIBLES PVT. LTD., KHANNA

The appeal stand dismissed

ITA 308/CHANDI/2025[2022-23]Status: DisposedITAT Chandigarh24 Feb 2026AY 2022-23

Bench: SHRI RAJPAL YADAV (Vice President), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)

For Respondent: Sh. Abhishek Pal Garg (CIT) – Ld. DR
Section 115JSection 132Section 147Section 148Section 68

…1 ITA Nos.307 & 308/Chandi/2025 AY: 2019-20 & 2022-23 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHANDIGARH PHYSICAL HEARING BEFORE HON’BLE SHRI RAJPAL YADAV, VICE PRESIDENT AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM 1. आयकर अपील सं. / ITA No.307/CHANDI/2025 (िनधा"रण वष" / Assessment Year: 2019-20) & 2. आयकर अपील सं. / ITA No.308/CHANDI/2025 (िनधा"रण वष" / Assessment Year: 2022-23) DCIT (Central Circle-1) Shree Ganesh Edibles Pvt. Ltd. बनाम/ Vs. SCO 1-6, 2nd Floor Shop No.25B, New Grain Market Kitchlu Nagar, Ludhiana Khanna (Punjab) – 141401 "थायीलेखासं./जीआइआरसं./PAN/GIR No. AAJCS-6800-N (अपीलाथ"/Appellant)…

DEPUTY COMMISSIONER OF INCOME TAX, CC-1, LUDHIANA, LUDHIANA vs. SHREE GANESH EDIBLES PVT. LTD., KHANNA

The appeal stand dismissed

ITA 307/CHANDI/2025[2019-20]Status: DisposedITAT Chandigarh24 Feb 2026AY 2019-20

Bench: SHRI RAJPAL YADAV (Vice President), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)

For Respondent: Sh. Abhishek Pal Garg (CIT) – Ld. DR
Section 115JSection 132Section 147Section 148Section 68

…1 ITA Nos.307 & 308/Chandi/2025 AY: 2019-20 & 2022-23 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHANDIGARH PHYSICAL HEARING BEFORE HON’BLE SHRI RAJPAL YADAV, VICE PRESIDENT AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM 1. आयकर अपील सं. / ITA No.307/CHANDI/2025 (िनधा"रण वष" / Assessment Year: 2019-20) & 2. आयकर अपील सं. / ITA No.308/CHANDI/2025 (िनधा"रण वष" / Assessment Year: 2022-23) DCIT (Central Circle-1) Shree Ganesh Edibles Pvt. Ltd. बनाम/ Vs. SCO 1-6, 2nd Floor Shop No.25B, New Grain Market Kitchlu Nagar, Ludhiana Khanna (Punjab) – 141401 "थायीलेखासं./जीआइआरसं./PAN/GIR No. AAJCS-6800-N (अपीलाथ"/Appellant)…

M/S FAIRDEAL INFORMATION TECHNOLOGY PRIVATE LIMITED,NEW DELHI vs. INCOME TAX OFFICER, WARD 9(1), DELHI

In the result all the three grounds of appeal of the assessee are allowed

ITA 2793/DEL/2025[2013-14]Status: DisposedITAT Delhi13 Feb 2026AY 2013-14

Bench: Shri Anubhav Sharma & Shri Manish Agarwalm/S Fairdeal Information Income Tax Officer, Technology Private Limited, Ward-9(1), 116A, First Floor, Somdutt Vs. New Delhi. Chamber-1, 5, Bhikaji Cama Place, New Delhi-110066. Pan-Aaacf9581G (Appellant) (Respondent) Assessee By Shri Ashwani Kumar, Ca & Shri Ankur Agarwal, Ca Department By Ms. Indu Bala Saini, Sr. Dr Date Of Hearing 20/01/2026 Date Of Pronouncement 13/02/2026

Section 147Section 148Section 148ASection 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’: NEW DELHI BEFORE SHRI ANUBHAV SHARMA, JUDICIAL MEMBER AND SHRI MANISH AGARWAL, ACCOUNTANT MEMBER M/s Fairdeal Information Income Tax Officer, Technology Private Limited, Ward-9(1), 116A, First Floor, Somdutt Vs. New Delhi. Chamber-1, 5, Bhikaji Cama Place, New Delhi-110066. PAN-AAACF9581G (Appellant) (Respondent) Assessee by Shri Ashwani Kumar, CA and Shri Ankur Agarwal, CA Department by Ms. Indu Bala Saini, Sr. DR Date of Hearing 20/01/2026 Date of Pronouncement 13/02/2026 O R D E R PER MANISH AGARWAL, AM: This appeal is filed by the Assessee against…

KAMESHWAR ALLOYS AND STEELS PVT. LTD.,KOLKATA vs. ACIT, CENTRAL CIRCLE-1, RANCHI

In the result, the appeal of the assessee is allowed

ITA 49/RAN/2024[2014-15]Status: DisposedITAT Ranchi14 Jan 2026AY 2014-15

Bench: Shri Sonjoy Sarma & Shri Ratnesh Nandan Sahayi.T.A. No.49/Ran/2024 Assessment Year: 2014-15 Kameshwar Alloys & Steels Pvt. Ltd….…............................……….……Appellant 128/3, Hazra Road, Bhawanipur, Kol-700026.. [Pan: Aadck6558K] Vs. Acit, Cc-1, Ranchi.................……….…..….........……........……...…..…..Respondent Appearances By: Shri Devesh Poddar, Adv., Appeared On Behalf Of The Appellant. Shri Md. Shadab Ahmed, Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : December 16, 2025 Date Of Pronouncing The Order : January 14, 2026 Order Per Sonjoy Sarma: This Appeal Filed By The Assessee Is Directed Against The Order Of The Cit(A)-3, Patna (Hereinafter Referred To As “Cit(A)”) Dated 05.02.2024 Passed Under Section 250 Of The Income-Tax Act, 1961 (Hereinafter Referred To As The “Act”). 2. Brief Facts Of The Case Are That The Assessee Company, Filed Its Return Of Income For The Assessment Year Under Consideration. The Case Was Originally Selected For Scrutiny On The Issue Of Share Capital & Share Premium Received During The Year. The Assessing Officer Completed The Assessment Ex Parte Under Section 144 Of The Income-Tax Act, 1961, On The Ground Of Alleged Non-Compliance & Made An Addition Of ₹2,00,00,000 Being Share Capital & Share Premium Received From Various Companies, Treating The Same As Unexplained Under Section 68 Of The Act. Subsequently, A Search & Seizure Operation Under

Section 131Section 132(1)Section 133(6)Section 133ASection 143(3)Section 144Section 153ASection 250Section 68

…ted company has not been established. For the reasons given above we uphold the order of Ld. CIT(A) and dismiss the appeal of the revenue.” 7.3. Similar ratio has been laid down by the Hon’ble Mumbai High Court in the case of CIT Vs Orchid Industries (P) Ltd (397 ITR 136 (Bom) by holding that provisions of section 68 of the Act cannot be invoked for the reasons that the person has not appeared before the Assessing Officer where the assessee had produced on records documents to establish genuineness of the party such as PAN ,financial and bank statements showing share application money . 7.4 We have also consider…

GOLDMOON EXPORTS PVT. LTD.,KOLKATA vs. I.T.O., WARD - 6(2),, KOLKATA

The appeal of the assessee is allowed

ITA 2086/KOL/2025[2012-2013]Status: DisposedITAT Kolkata05 Jan 2026AY 2012-2013

Bench: SHRI RAJESH KUMAR, ACCOUNTANT MEMBER SHRI PRADIP KUMAR CHOUBEY (Judicial Member)

Section 131Section 143(1)Section 143(2)Section 250Section 68

…the AO in the summons issued u/s. 131 of the Act were duly complied in two cases. In defense of his arguments the ld AR relied on the following decisions: CIT Vs. Orissa Corporation Pvt. Ltd. (1986) 159 ITR 78 l (SC); (i) (ii) CIT Vs. Orchid Industries Ltd. 397 ITR 136 (Bom); (iii) Crystal Networks Pvt. Ltd. Vs. CIT 353 ITR 171 (Kol); (iv) ITO Vs. M/s. Cygnus Developers India Pvt. Ltd.(ITA No. 282/Kol/2012) and (v) Joy Consolidated Pvt. Ltd. Vs. ITO (ITA No. 547/Kol/2020. 7. We have perused the above decisions and find it has been held in all the decisions that addition u/s 68 cannot be made u/s 68 for the so…

ABHIRUCHI MARKETING P. LTD., ,KOLKATA vs. ITO, WARD 7(1), , KOLKATA

In the result, the appeal of the assessee is allowed

ITA 934/KOL/2025[2008-2009]Status: DisposedITAT Kolkata31 Dec 2025AY 2008-2009

Bench: Shri Rajesh Kumar, Am & Shripradip Kumar Choubey, Jm Abhiruchi Marketing P. Ltd. C/O. S.N. Ghosh & Associates, Ito, Ward 7(1) Advocates, Aaykar Bhawan, P-7, 2, Garstin Place, 2 Nd Floor, Suite Chowringhee Square, Fifth Floor, Vs. No.203, Off Hare Street, Kolkata, Kolkata-700069, West Bengal West Bengal-700001 (Appellant) (Respondent) Pan No. Aagca1408B Assessee By : Shri Somnath Ghosh, Ar Revenue By : Shri Manas Mondal, Dr Date Of Hearing: 16.10.2025 Date Of Pronouncement: 31.12.2025

For Appellant: Shri Somnath Ghosh, ARFor Respondent: Shri Manas Mondal, DR
Section 131Section 132(6)Section 133(6)Section 142(1)Section 143(1)Section 147Section 263Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, KOLKATA BEFORE SHRI RAJESH KUMAR, AM AND SHRIPRADIP KUMAR CHOUBEY, JM Abhiruchi Marketing P. Ltd. C/o. S.N. Ghosh & Associates, ITO, Ward 7(1) Advocates, Aaykar Bhawan, P-7, 2, Garstin Place, 2 nd floor, Suite Chowringhee Square, Fifth Floor, Vs. No.203, Off Hare Street, Kolkata, Kolkata-700069, West Bengal West Bengal-700001 (Appellant) (Respondent) PAN No. AAGCA1408B Assessee by : Shri Somnath Ghosh, AR Revenue by : Shri Manas Mondal, DR Date of hearing: 16.10.2025 Date of pronouncement: 31.12.2025 O R D E R Per Rajesh Kumar, AM: This is an appeal preferred by…

M/S BLUPEX NIRYAT PRIVATE LIMITED,KOLKATA vs. ACIT, CENTRAL CIRCLE 3(3), KOLKATA

Appeal of the assessee is allowed

ITA 2346/KOL/2025[2009-2010]Status: DisposedITAT Kolkata23 Dec 2025AY 2009-2010

Bench: the AO name, address, PAN, balance sheet, bank statement etc. to prove the genuineness of share application money received. The ADIT (Inv.), Unit 3(4) issued summons under Section 131 of the Act to the allottee company which was not responded. We note that the assessee has issued 10,000 equity shares at the face value of Rs.10/- and premium of Rs.90/-. Consequently, the AO added the amount under Section 68 of the Act which was confirmed by the Ld. CIT(A).

Section 131Section 143(2)Section 147Section 148Section 250Section 68

…s 131 of the Act by allottee company. In our opinion, this cannot be a ground for making the addition in the hands of the assessee as has been held in the case of CIT Vs. Orissa Corporation Pvt. Ltd. (1986) 159 ITR 78 (SC), (ii) CIT Vs. Orchid Industries Ltd. 397 ITR 136 (Bom), (iii) Crystal Networks Pvt. Ltd. Vs. CIT 353 ITR 171 (Kol), (iv)ITO Vs. M/s. Cygnus Developers India Pvt. Ltd.(ITA No. 282/Kol/2012) and (v) Joy Consolidated Pvt. Ltd. Vs. ITO (ITA No. 547/Kol/2020. Consequently, we set aside the order of Ld. CIT(A) and direct the AO to delete the addition. 5. In result, appeal of the assessee is allowed.…

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

…sons given above we uphold the order of Ld. CIT(A) and dismiss the appeal of the revenue.” Rameshwar Finvest Private Limited; A.Y. 2008-09 Similar ratio has been laid down by the Hon’ble 3.17. Mumbai High Court in the case of CIT Vs Orchid Industries (P) Ltd (397 ITR 136 (Bom)) by holding that provisions of section 68 of the Act cannot be invoked for the reasons that the person has not appeared before the AO where the assessee had produced on records documents to establish genuineness of the party such as PAN ,financial and bank statements showing share application money . Further, the assessment year involved i…

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CIT v. Orchid Industries Pvt. Ltd. (397 ITR 136) — Cited in 222 Judgments | BharatTax