CIT v. Orissa Corporation Pvt. Ltd.

DCIT CC 8(1), Mumbai vs. M/S Jainam Investments, Mumbai

In the result, appeals filed by the revenue are hereby dismissed

…any further enquiries at all nor did he issue summons to the loan creditors. Accordingly he submitted that the AO was not entitled to make addition u/s 68 of the Act under these facts as held by Hon'ble Supreme Court in the case of Orissa Corporation (P) Ltd (159 ITR 78)(SC). 15. The Ld A.R submitted that the assessee has repaid most of the loans and the same has been noted down by the Ld CIT(A) in paragraph 6.3.32 of his order. The Ld A.R further submitted the statements given by Shri Bhanwarlal Jain has been claimed to have been retracted. He submitted that the co-ordinate bench of the Tribunal has rendered its…

M/S Kundali Jewel (India) Private Limited, Mumbai vs. ITO - 12(3)(1), Mumbai

In the result, the appeal filed by the assessee is hereby partly allowed and the appeal filed by the revenue is hereby dismissed

Bench: Shri M. Balaganesh, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No. 3511/Mum/2019 (निर्धारण वर्ा / Assessment Year: 2012-13) M/S. Kundali Jewels (India) बिधम/ The Income Tax Officer 12 Pvt. Ltd. (3)(1) Vs. Room No.147 A, 1St Floor, 1/1705, Challenger Tower, Thakur Village, Kandivali Aayakar Bhavan, M. K. (E), Mumbai. Marg, Mumbai-400020. आयकर अपील सं/ I.T.A. No. 4337/Mum/2019 (निर्धारण वर्ा / Assessment Year: 2012-13) The Income Tax Officer 12 बिधम/ M/S. Kundali Jewels (India) (3)(1) Pvt. Ltd. Vs. Room No.147 A, 1St Floor, 1/1705, Challenger Tower, Aayakar Bhavan, M. K. Thakur Village, Kandivali Marg, Mumbai-400020. (E), Mumbai. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Pnek10340B (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Rashmikant C. Modi Ms. Ketki Rajeshirke Revenue By: Shri Gurbinder Singh (Dr) सुनवाई की तारीख / Date Of Hearing: 04/02/2021 घोषणा की तारीख /Date Of Pronouncement: 23/02/2021 आदेश / O R D E R Per Amarjit Singh (Jm) The Assessee As Well As Revenue Have Filed The Above Mentioned Appeals Against The Order Dated 29.03.2019 Passed By The Commissioner Of Income Tax (Appeals) -21, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y. 2012-13. Ita. No.3511/Mum/2019 4337/Mum/2019 A.Y. 2012-13 2. The Assessee Has Filed The Present Appeal Against The Order Dated 29.03.2019 Passed By The Commissioner Of Income Tax (Appeals) -21, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2012- 13. 3. The Assessee Has Raised The Following Grounds: -

…AR, it follows that it is not the business of the assessee to find out the source of the money of his creditors {CIT V/s. Daulat Ram Rawaltmull 87 ITR 349 (SC). Reference can also be made to the decision of the Apex Court in CIT vs Orissa Corporation Pvt Ltd. 158 ITR 78 (SC). It is also possible that a creditor may have advanced funds from out of his exempted income. For eg. If the creditor has agricultural income which is exempt, then merely because the creditor is not assessed to tax, it does not follow that the credits are assessee's income. 12 4337/Mum/2019 A.Y. 2012-13 10.5 I have considered the above conte…