CIT v. Orissa Corpn. (P.) Ltd. in CIT v. Orissa Corpn. (P.) Ltd.

25 Taxmann 80Supreme Court of India1986#11396 most cited
9

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

Sections most often in play

Section 12ASection 139(1)Section 142(1)Section 144Section 147Section 148Section 148ASection 151A

Issues it is cited on

addition u/s 68change of opinionsection 131commissioner (appeals)genuineness of the transactionsection 133aunexplained cash creditsection 68previous yearsection 147section 148transfer

Judgments citing CIT v. Orissa Corpn. (P.) Ltd. in CIT v. Orissa Corpn. (P.) Ltd.

ITO (E) WARD 1 AHMEDABAD, AHMEDABAD vs. ACHARYA SHRI VIJAY SURENDRA SURISHWARJI JAIN TATWA GYAN SHALA, AHMEDABAD

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

ITA 2334/AHD/2025[2018-19]Status: DisposedITAT Ahmedabad21 Apr 2026AY 2018-19

Bench: Shri Siddhartha Nautiyal & Shri Narendra Prasad Sinha

For Appellant: Respondent by: Shri C Dharnidas V. S., Sr. DRFor Respondent: Shri C Dharnidas V. S., Sr. DR
Section 12ASection 139(1)Section 142(1)Section 144Section 147Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD BEFORE SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER & SHRI NARENDRA PRASAD SINHA, ACCOUNTANT MEMBER I.T.A. No.2334/Ahd/2025 (Assessment Year: 2018-19) Income Tax Officer (Exemption), Vs. Acharya Shri Vijay Surendra Ward-1, Surishwarji Jain Tatwa Gyan Ahmedabad Shala, Sambhav Nathni Khadki, Jhaveri Vad Relief Road, Ahmedabad-380013 [PAN No.AAATA2639R] (Appellant) .. (Respondent) None Appellant by : Respondent by: Shri C Dharnidas V. S., Sr. DR Date of Hearing 12.03.2026 21.04.2026 Date of Pronouncement O R D E R PER SIDDHARTHA NAUTIYAL - JUDICIAL MEMBER: Th…

FOREVER FLOURISHING FIN. & INV. PVT. LTD. ,MUMBAI vs. DCIT (CC)-3(4), MUMBAI, MUMBAI

In the result, appeal for the assessment year 2012

ITA 6120/MUM/2019[2013-14]Status: DisposedITAT Mumbai31 Jul 2023AY 2013-14

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal ()

For Appellant: Mr. Ashok Bansal/Ajay DagaFor Respondent: Mr. Ankush Kapoor, CIT-DR
Section 143(2)Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) ITA Nos. 6040 & 6120/MUM/2019 Assessment Years: 2012-13 & 2013-14 Forever Flourishing Fin. & DCIT(CC)-3(4), Inv. Pvt. Ltd., Central Circle-3(4), Room No. Vs. A-401, Pearl Arcade, Off J P 1915, 19th floor, Air India Road, Dawood Baug Lane, Building, Nariman Point, Andheri (W), Mumbai-400021. Mumbai-400058. PAN NO. AAACF 4311 Q Appellant Respondent Assessee by : Mr. Ashok Bansal/Ajay Daga Revenue by : Mr. Ankush Kapoor, CIT-DR : Date of Hearing 13/07/2023 Date o…

FOREVER FLOURISHING FIN & INV. PVT LTD,MUMBAI vs. DCIT-CC-3(4), MUMBAI, MUMBAI

In the result, appeal for the assessment year 2012

ITA 6040/MUM/2019[2012-13]Status: DisposedITAT Mumbai31 Jul 2023AY 2012-13

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal ()

For Appellant: Mr. Ashok Bansal/Ajay DagaFor Respondent: Mr. Ankush Kapoor, CIT-DR
Section 143(2)Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) ITA Nos. 6040 & 6120/MUM/2019 Assessment Years: 2012-13 & 2013-14 Forever Flourishing Fin. & DCIT(CC)-3(4), Inv. Pvt. Ltd., Central Circle-3(4), Room No. Vs. A-401, Pearl Arcade, Off J P 1915, 19th floor, Air India Road, Dawood Baug Lane, Building, Nariman Point, Andheri (W), Mumbai-400021. Mumbai-400058. PAN NO. AAACF 4311 Q Appellant Respondent Assessee by : Mr. Ashok Bansal/Ajay Daga Revenue by : Mr. Ankush Kapoor, CIT-DR : Date of Hearing 13/07/2023 Date o…

DCIT-CC 5(2), MUMBAI vs. JETAIR PRIVATE LIMITED, NEW DELHI

In the result, appeal of the Revenue is dismissed and Cross Objection of the assessee is dismissed as infructuous

ITA 3050/MUM/2022[2018-19]Status: DisposedITAT Mumbai24 Jul 2023AY 2018-19
Section 131Section 133ASection 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘F‘ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI GAGAN GOYAL, ACCOUNTANT MEMBER DCIT-CC 5(2) Vs. M/s. Jetair Private Mumbai Limited Jetair House 13 Community Centre Yusuf Sarai Delhi – 100 049 PAN/GIR No.AAACJ0121C (Appellant) .. (Respondent) CO No.23/Mum/2023 (Arising out of ITA No.3050/Mum/2022) (Assessment Year :2018-19) M/s. Jetair Private Vs. DCIT-CC 5(2) Limited Mumbai Jetair House 13 Community Centre Yusuf Sarai Delhi – 100 049 PAN/GIR No.AAACJ0121C (Appellant) .. (Respondent) Assessee by Shri Manan Mathuria Revenue by Shri Suresh D Gaikwad Date of…

MUMTAZ DILAWAR GANI,,BHARUCH vs. THE ITO, WARD-1,, BHARUCH

Appeal is allowed

ITA 1443/AHD/2017[2012-13]Status: DisposedITAT Surat23 May 2023AY 2012-13

Bench: Shri Pawan Singh, Jm &Dr. A.L.Saini, Am आयकर अपील सं/.Ita Nos.1442 & 1443/Ahd/2017 (िनधा"रणवष" / Assessment Years: (2011-12 & 2012-13) (Physical Court Hearing) Mumtaz Dilawar Gani Income Tax Officer, 6, White House, Near Railway Ward-1, Bharuch Vs. Crossing, Dahej Byepass Road, Income Tax Officer, Ward-1(2), Bharuch-392001 Bharuch "थायीलेखासं /.जीआइआरसं /.Pan/Gir No.: Adcpg 1175 D (अपीलाथ" /Assessee ) (""थ" /Respondent) "नधा"रती क" ओर से /Assessee By : Shri Krutarth Desai, Advocate & Ms. Disha Kharod, C.A राज"व क" ओर से /Respondent By : Shri Vinod Kumar, Sr-.Dr सुनवाईकीतारीख / Date Of Hearing : 31/03/2023 घोषणाकीतारीख /Date Of Pronouncement : 23/05/2023

For Appellant: Shri Krutarth Desai, Advocate &For Respondent: Shri Vinod Kumar, Sr-.DR
Section 142(1)Section 143(3)Section 145(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM &DR. A.L.SAINI, AM आयकर अपील सं/.ITA Nos.1442 & 1443/AHD/2017 (िनधा"रणवष" / Assessment Years: (2011-12 & 2012-13) (Physical Court Hearing) Mumtaz Dilawar Gani Income Tax Officer, 6, White House, Near Railway Ward-1, Bharuch Vs. Crossing, Dahej Byepass Road, Income Tax Officer, Ward-1(2), Bharuch-392001 Bharuch "थायीलेखासं /.जीआइआरसं /.PAN/GIR No.: ADCPG 1175 D (अपीलाथ" /Assessee ) (""थ" /Respondent) "नधा"रती क" ओर से /Assessee by : Shri Krutarth Desai, Advocate & Ms. Disha Kharod, C.A राज"व क" ओर से /Respondent by : Shri Vinod…

MUMTAZ DILAWAR GANI,,BHARUCH vs. THE ITO, WARD-1,, BHARUCH

Appeal is allowed

ITA 1442/AHD/2017[2011-12]Status: DisposedITAT Surat23 May 2023AY 2011-12

Bench: Shri Pawan Singh, Jm &Dr. A.L.Saini, Am आयकर अपील सं/.Ita Nos.1442 & 1443/Ahd/2017 (िनधा"रणवष" / Assessment Years: (2011-12 & 2012-13) (Physical Court Hearing) Mumtaz Dilawar Gani Income Tax Officer, 6, White House, Near Railway Ward-1, Bharuch Vs. Crossing, Dahej Byepass Road, Income Tax Officer, Ward-1(2), Bharuch-392001 Bharuch "थायीलेखासं /.जीआइआरसं /.Pan/Gir No.: Adcpg 1175 D (अपीलाथ" /Assessee ) (""थ" /Respondent) "नधा"रती क" ओर से /Assessee By : Shri Krutarth Desai, Advocate & Ms. Disha Kharod, C.A राज"व क" ओर से /Respondent By : Shri Vinod Kumar, Sr-.Dr सुनवाईकीतारीख / Date Of Hearing : 31/03/2023 घोषणाकीतारीख /Date Of Pronouncement : 23/05/2023

For Appellant: Shri Krutarth Desai, Advocate &For Respondent: Shri Vinod Kumar, Sr-.DR
Section 142(1)Section 143(3)Section 145(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM &DR. A.L.SAINI, AM आयकर अपील सं/.ITA Nos.1442 & 1443/AHD/2017 (िनधा"रणवष" / Assessment Years: (2011-12 & 2012-13) (Physical Court Hearing) Mumtaz Dilawar Gani Income Tax Officer, 6, White House, Near Railway Ward-1, Bharuch Vs. Crossing, Dahej Byepass Road, Income Tax Officer, Ward-1(2), Bharuch-392001 Bharuch "थायीलेखासं /.जीआइआरसं /.PAN/GIR No.: ADCPG 1175 D (अपीलाथ" /Assessee ) (""थ" /Respondent) "नधा"रती क" ओर से /Assessee by : Shri Krutarth Desai, Advocate & Ms. Disha Kharod, C.A राज"व क" ओर से /Respondent by : Shri Vinod…

THE ASST. COMMISSIONER OF INCOME TAX, CIRCLE-2(1)(1),, AHMEDABAD vs. EL DORADO BIOTECH PRIVATE LIMITED,, AHMEDABAD

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

ITA 1823/AHD/2017[2009-10]Status: DisposedITAT Ahmedabad06 Nov 2020AY 2009-10
For Appellant: Shri Ketan Shah & Aman ShahFor Respondent: Shri M.S.A. Khan, CITDR
Section 132Section 143(1)Section 143(3)Section 147Section 148Section 68

…आयकर अपील"य अ"धकरण, अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH, AHMEDABAD (THROUGH VIRTUAL COURT) BEFORESHRI RAJPAL YADAV, VICE PRESIDENT And SHRI WASEEM AHMED, ACCOUNTANT MEMBER Sl. ITA No(s) Asset. Appeal(s) by No(s) Year(s) Appellant vs. Respondent Appellant Respondent 1. 1823/Ahd/2017 2009-10 The Assistant El Dorado Biotech Pvt. Commissioner of Ltd. 5, Jagnirman Society, Income Tax, Circle- Narvang High School, 2(1)(1), Ahmedabad Naranpura, Ahmedabad-380013 PAN No. AABCE1885F Revenue by : Shri M.S.A. Khan, CITDR. Assessee by : Shri Ketan Shah & Aman Shah ARs सुनवाई क" तार"ख/Date of Hearing :…

THE DY. COMMISSIONER OF INCOME TAX, CIRCLE-1(1)(2),, SURAT vs. M/S. KEJRIWAL INDUSTRIES LTD.,, SURAT

In the result, the appeal of the Revenue is dismissed

ITA 1509/AHD/2016[2011-12]Status: DisposedITAT Surat04 May 2020AY 2011-12

Bench: Shri Sandeep Gosain & Shri O.P.Meena

Section 131Section 143Section 143(3)Section 14ASection 154Section 68

…DCIT, Circle-1(1)(2), Surat Vs. Kejriwal Industries Ltd.,/ITA No.1509/AHD/2016 for A.Y. 2011-12 Page 1 of 49 आयकरअपील"यअ"धकरण,सुरत"यायपीठ,सुरत IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER AND SHRI O.P.MEENA, ACCOUNTANT MEMBER आ.अ.सं././././I.T.A No.1509/AHD/2016 "नधा"रण वष"/Assessment Year: 2011-12 The Deputy Commissioner of Vs. M/s. Kejriwal Industries Income Tax, Ltd., Circle-1(1) (2), Surat. 7004, World Trade Centre, Ring Road, Surat. [PAN: AACCP 3636 Q] अपीलाथ" / Appellant ""यथ"/Respondent Shri Ramesh Malpani, CA "नधा"रतीक"ओरसे /Assessee by Shri O. P.…

THE ITO, WARD - 3(2)(2),, SURAT vs. SHRI POPATBHAI RANCHHODBHAI BHADANI,, SURAT

In the result, the appeal of the Revenue as well as Cross

ITA 585/AHD/2016[2011-12]Status: DisposedITAT Surat22 Jun 2018AY 2011-12

Bench: Shri C.M.Garg & Shri O.P.Meenaआ.अ.सं./I.T.A No.585/Ahd/2016/Srt & Co. No. 63/Ahd/2016/Srt िनधा"रण वष"/Assessment Year :2011-12 1. Income Tax Officer, Vs 1. Shri Popatbhai Ranchhodbhai Ward- 3(2)(2) Surat Bhadani, House No.12, Bhumi Row House, Ved Road Surat 395008 Pan:Adspb6681R Vs 2. Shri Popatbhai Ranchhodbhai 2.Income Tax Officer, Bhadani, Ward- 3(2)(2) Surat House No.12, Bhumi Row House, Ved Road Surat 395008 Pan:Adspb6681R अपीलाथ" Appellant ""यथ"/Respondent

For Respondent: 2. Ground No. 1 to 4 states that Ld. CIT (A) erred in
Section 133(6)Section 143Section 68

…ITO 3(2)(2) Surat v. Popatbhai Ranchhodbhai Bhadani /I.T.A. No.585 & CO-63/Ahd/2016/A.Y.:11-12 Page 1 of 19 आयकर अपीलीय अिधकरण,सुरत "यायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT "ी सी.एम.गग", "याियक सद"य तथा "ी ओ.पी.मीना, लेखा सद"य के सम" BEFORE SHRI C.M.GARG, JUDICIAL MEMBER AND SHRI O.P.MEENA, ACCOUNTANT MEMBER आ.अ.सं./I.T.A No.585/Ahd/2016/SRT & CO. No. 63/Ahd/2016/SRT िनधा"रण वष"/Assessment Year :2011-12 1. Income Tax Officer, Vs 1. Shri Popatbhai Ranchhodbhai Ward- 3(2)(2) Surat Bhadani, House No.12, Bhumi Row House, Ved Road Surat 395008 PAN:ADSPB6681R Vs 2. Shri Popatbhai Ranchhodbh…

CIT v. Orissa Corpn. (P.) Ltd. in CIT v. Orissa Corpn. (P.) Ltd. (25 Taxmann 80) — Cited in 9 Judgments | BharatTax