How many judgments cite CIT v. Peoples General Hospital Ltd.?

92 judgments on BharatTax cite CIT v. Peoples General Hospital Ltd. (356 ITR 65), spanning 2016 to 2025.

CIT v. Peoples General Hospital Ltd.

Q: Which sections of the Income Tax Act does CIT v. Peoples General Hospital Ltd. come up under?

It is most often cited in judgments turning on Section 1961, Section 133(6) of the Income-tax Act, Section 142(1) of the Income-tax Act, Section 143(2) of the Income-tax Act, Section 143(3) of the Income-tax Act, Section 36(1)(iii).

356 ITR 65High Court2013#1231 most cited

What is CIT v. Peoples General Hospital Ltd. authority for?

If share subscriptions are received through banking channels and the assessee provides complete shareholder details, no addition can be made under Section 68 unless there is positive material to show the shareholders are benamidars or fictitious, or the share capital is the company's own undisclosed income.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2016 to 2025.

Also referred to as

CIT v. Peoples General Hospital Ltd. · Section 68 Income-tax Act · 1961 · share application money · share capital addition · bogus share capital · creditworthiness of creditor · genuineness of transaction · Lovely Exports principle · undisclosed income

Also reported as

35 Taxmann.com 444

Sections most often in play

Section 1961 Section 133(6) of the Income-tax Act Section 142(1) of the Income-tax Act Section 143(2) of the Income-tax Act Section 143(3) of the Income-tax Act Section 36(1)(iii)Section 40(a)(ia)Section 68

Read the full judgment

Issues it is cited on

bogus share capital creditworthiness of the creditor retracted statement source of source share capital and share premium addition u/s 68 section 254(2)paper company section 132(1)addition under section 68 share application money genuineness of the transaction

Judgments citing CIT v. Peoples General Hospital Ltd.

DCIT, New Delhi vs. M/S. Sutlej Agro Products Ltd., New Delhi

In the result, all the appeals of the Revenue are dismissed

ITA 289/DEL/2015[2006-07]Status: DisposedITAT Delhi14 Sept 2018AY 2006-07

Bench: : Shri Bhavnesh Saini & Shri L.P. Sahu

Section 132(2)Section 143(2)Section 153CSection 68

…& Finance Ltd., 299 ITR 268, in which it was held as under : “No adverse inference should be drawn if shareholders failed to respond to the notice by A.O. 9.9. Decision of Hon’ble M.P. High Court in the case of CIT vs. Peoples General Hospital Ltd., (2013) 356 ITR 65, in which it was held as under : “Dismissing the appeals, that if the assessee had received subscriptions to the public or rights issue through banking channels and furnished complete details of the shareholders, no addition could be made under section 68 of the Income-tax Act, 1961, in the absence of any positive material or evidence to indicate…

ITO 7(1)(4), Mumbai vs. Lisha Trading P.Ltd, Mumbai

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

ITA 5845/MUM/2016[2012-13]Status: DisposedITAT Mumbai23 Aug 2018AY 2012-13

Bench: Shri Joginder Singh & Shri G Manjunathaassessment Year : 2012-13 Ito 7(1)(4), Lisha Trading P. Ltd., Mumbai Ground Floor, Rajguru Apartment, Vs. Baburao Parulekar Marg, Dadar (W), Mumbai 400 028

For Appellant: Shri Anoop HiwaseFor Respondent: Shri Vimal Punamiya

Section 143(2)Section 68

…fall sq uarely within the ambit of the judgment of the Supreme court in the case nf Lovely Exports (supra). No error of law can be stated to have been committed by the Tribunal. Tax Appeal is therefore dismissed." CIT vs. Peoples General Hospital Ltd (2013) 356 ITR 65 (MP-High Court) " Held , d is mis s in g th e a p p ea ls , th a t it th e a s s e s s ee h a d r e ce iv ed subscriptions to the public or rights issu e through banking channels and furnished complete det ails of the shareholders, no addition could be made tinder section 68 of the Income-tax Act, 1961, in the absence of any positive material or…

Heatflex Cables Pvt. Ltd., New Delhi vs. ITO, Ward- 11(2), New Delhi

In the result, appeal of assessee is partly allowed

ITA 2376/DEL/2018[2008-09]Status: DisposedITAT Delhi01 Aug 2018AY 2008-09

Bench: Shri Bhavnesh Saini

For Appellant: Shri Gautam Jain, Advocate &For Respondent: Shri S.L. Anuragi, Sr. D.R

Section 132Section 133(6)Section 143(1)Section 147Section 148Section 68

…& Finance Ltd., 299 ITR 268, in which it was held as under : “No adverse inference should be drawn if shareholders failed to respond to the notice by A.O. 7.8. Decision of Hon’ble M.P. High Court in the case of CIT vs. Peoples General Hospital Ltd., (2013) 356 ITR 65, in which it was held as under : “Dismissing the appeals, that if the assessee had received subscriptions to the public or rights issue through banking channels and furnished complete details of the shareholders, no addition could be made under section 68 of the Income-tax Act, 1961, in the absence of any positive material or evidence to indi…

Idhasoft Ltd., Mumbai vs. DCIT - 15(2)(1), Mumbai

ITA 5139/MUM/2016[2007-08]Status: DisposedITAT Mumbai13 Jul 2018AY 2007-08

Bench: Shri Joginder Singh & Shri N.K. Pradhanassessment Year: 2007-08 M/S Idhasoft Ltd. Dcit-15(2)(1), 3, Narayan Building, Room No.357, 3Rd Floor बनाम/ 23 L. N. Road, Dadar East, Aayakar Bhavan, Vs. Mumbai-400014 M. K. Road, Mumbai-400020 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No. Aabci6090G Assessment Year: 2007-08 Dcit-15(2)(1), M/S Idhasoft Ltd. Room No.357, 3Rd Floor 3, Narayan Building, बनाम/ Aayakar Bhavan, 23 L. N. Road, Dadar East, Vs. M. K. Road, Mumbai-400014 Mumbai-400020 (राज"व /Revenue) ("नधा"रती /Assessee) P.A. No. Aabci6090G

Section 142(1)Section 143(3)Section 147Section 148Section 68

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, जे, मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “J”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी एन. के. "धान, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri N.K. Pradhan, Accountant Member Assessment Year: 2007-08 M/s Idhasoft Ltd. DCIT-15(2)(1), 3, Narayan Building, Room No.357, 3rd Floor बनाम/ 23 L. N. Road, Dadar East, Aayakar Bhavan, Vs. Mumbai-400014 M. K. Road, Mumbai-400020 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No. AABCI6090G Assessment Year: 2007-08 DCIT-15(2)(1), M/s Idhasoft Ltd. Room No.357, 3rd Floor 3, Narayan Building,…

ITO, New Delhi vs. M/S. Xo Infotech Ltd., Ahmedabad

In the result, Appeal of the Department is

ITA 3342/DEL/2013[2009-10]Status: DisposedITAT Delhi09 Jul 2018AY 2009-10

Bench: Sh.Bhavnesh Saini & Sh. L.P.Sahu[Assessment Year: 2009-10] Xo Infotech Ltd., The Income Tax Officer, (Now Known As M/S. Saral Mining Ltd.), 304, Saffron Vs. Ward-7(3), Room No.306, Building, Panchvati To Ambawadi Road, Ambawadi C.R.Building, New Delhi. Ellisbeidge,Ahmedabad- 380006.Pan-Aaaxx0059K (Appellant) (Respondent) By Revenue : Shri Vijay Varma, Cit-D.R. By Assessee : Shri S.R. Wadhwa, Advocate Date Of Hearing : 07.06.2018 Date Of Pronouncement : 09.07.2018

For Appellant: Shri S.R. Wadhwa, AdvocateFor Respondent: Shri Vijay Varma, CIT-D.R

Section 133(6)Section 143(2)Section 68

…& Finance Ltd., 299 ITR 268, in which it was held as under : “No adverse inference should be drawn if shareholders failed to respond to the notice by A.O. 10.6. Decision of Hon’ble M.P. High Court in the case of CIT vs. Peoples General Hospital Ltd., (2013) 356 ITR 65, in which it was held as under : “Dismissing the appeals, that if the assessee had received subscriptions to the public or rights issue through banking channels and furnished complete details of the shareholders, no addition could be made under section 68 of the Income-tax Act, 1961, in the absence of any positive material or evidence to indi…

Shri Mujaffar Hussen, Jaipur vs. Income Tax Officer, Jaipur

In the result, the appeal of the assessee is allowed

ITA 290/JPR/2018[2012-13]Status: DisposedITAT Jaipur05 Jul 2018AY 2012-13

Bench: The Hon'Ble Tribunal For Condonation Of The Short Delay In Submission Of The Appeal.’’

For Appellant: Shri Yogesh Kumar Sharma, CAFor Respondent: Smt. Poonam Rai, DCIT - DR

Section 44ASection 68

…vor of appellant. Those include: a) CIT Vs K.C.Fibres (2010) 187 TAXMAN 53 (Del) b) CIT Vs Kamdhenu Alloys and Steel Ltd. & Ors (2012) 248 CTR (Del) 33 c) CIT Vs Mishra Preservers (P) Ltd. (2013) 350 ITR 222 (All) d) CIT Vs People General Hospital Ltd. (2013) 356 ITR 65 (MP) e) DCIT Vs Rana Girders Ltd. (2013) 84 CCH 128 All HC f) Sources of source can not be asked That many apex authority held that source of source cannot be asked. I. in the recent judgment held by ITAT No. 1542/2012 date of order 15.01.2016 that appellant not obliged to prove source of source of the unsecured loan creditor. The burden is to pro…

Shri Chandra Mohan Sachdeva, Bhopal vs. The ACIT 1(2), Bhopal

In the result, the appeals in I

ITA 858/IND/2016[2006-07]Status: DisposedITAT Indore07 May 2018AY 2006-07

Bench: Shri Kul Bharat & Shri Manish Boradआ.अ.सं /.I.T.A. Nos.857 & 858/Ind/2016 "नधा"रणवष" / Assessment Years: 2005-06 & 2006-07 Shri Chandra Mohan Assistant Commissioner Sachdeva, Of Income-Tax, E-5/59, Arera Colony, Vs. 1(2), Bhopal Bhopal

Section 133ASection 143(3)Section 68

…2 Aravali Trading Co. vs. ITO 220 CTR 622 (Raj) Para 20 Labh Chand Bohra v. ITO 219 CTR 571 (Raj) Para 8 3 Para 5 & 6 4 CIT vs. Glocom Impex P Ltd 299 ITR 571 (Del) 5 CIT vs. Dwarkadish Investment 330 ITR 298 (Del) Para 12 6 CIT vs People General Hospital Ltd 356 ITR 65 [MP] 7 CIT v.Oasis Hospitalities (P) Ltd. 333 ITR 119 (Del) 8 Pr. CIT vs. Mahakaushal Sugar & 30 ITJ 316 (MP) 9. After considering the submissions of the parties and the material available on record, more particularly, when the Ld. CIT(A) has himself recorded in his impugned orders for both the assessment years that no one remained present to…

Shri Chandra Mohan Sachdeva, Bhopal vs. The ACIT 1(2), Bhopal

In the result, the appeals in I

ITA 857/IND/2016[2005-06]Status: DisposedITAT Indore07 May 2018AY 2005-06

Section 133ASection 143(3)Section 68

ACIT, New Delhi vs. M/S. Elegant Security Services Pvt. Ltd., New Delhi

ITA 6173/DEL/2013[2008-09]Status: DisposedITAT Delhi30 Nov 2017AY 2008-09

Bench: Shri Bhavnesh Saini & Shri L.P. Sahu

For Appellant: Shri Ashwani Kumar, C.AFor Respondent: Shri Anil Kumar Sharma, Sr. D.R

Section 131Section 133ASection 147Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “B” : DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER ITA.No.6173/Del./2013 Assessment Year 2008-2009 M/s. Elegant Security Services The ACIT, Central Circle-13, vs. Pvt. Ltd., 315, 3rd Floor, E- Room No.332, ARA Centre, Block, International Trade Jhandewalan Extn., New Delhi. Tower, Nehru Place, New Delhi. PAN AABCE3756D (Appellant) (Respondent) For Revenue : Shri Anil Kumar Sharma, Sr. D.R. For Assessee : Shri Ashwani Kumar, C.A. Date of Hearing : 16.11.2017 Date of Pronouncement : 30.11.2017 ORDER PER BHAVNESH SAIN…

M/S. Meditronics India Pvt. Ltd., Delhi vs. ITO, New Delhi

The appeal is allowed

ITA 6251/DEL/2012[2004-05]Status: DisposedITAT Delhi12 Sept 2017AY 2004-05

Bench: Shri I. C. Sudhir & Shri L. P. Sahui. T. Appeal No. 6251/Del/2012 Assessment Year : 2004-2005. M/S. Meditronics India Pvt. Ltd., Income Tax Officer, 41, Pocket–Ii, Jasola, Vs. Ward : 6 (3), D E L H I – 110 025. New Delhi. Pan : Aadcm 3622 Q (Appellant) (Respondent)

For Appellant: Shri Salil Aggarwal, Adv.; &For Respondent: Shri Gudrun Nehra, Sr. D. R

Section 147

…1 I. T. Appeal No. 6251/Del/2012 Assessment Year : 2004-2005. IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCHES : “E” NEW DELHI ] BEFORE SHRI I. C. SUDHIR, JUDICIAL MEMBER AND SHRI L. P. SAHU, ACCOUNTANT MEMBER I. T. Appeal No. 6251/Del/2012 Assessment Year : 2004-2005. M/s. Meditronics India Pvt. Ltd., Income Tax Officer, 41, Pocket–II, Jasola, Vs. Ward : 6 (3), D e l h I – 110 025. New Delhi. PAN : AADCM 3622 Q (Appellant) (Respondent) Assessee by : Shri Salil Aggarwal, Adv.; & Shri Shailesh Gupta, Adv.; Department by : Shri Gudrun Nehra, Sr. D. R.; Date of Hearing : 02.08.2017 Date of Pronounceme…

Principal Commissioner of Income Tax - 7 vs. Bikram Singh

The appeal is allowed in the above terms

ITA/55/2017HC Delhi25 Aug 2017

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MS. JUSTICE PRATHIBA M. SINGH

Section 68

…d CIT Vs. Gun Nidhi Dalmia 168 ITR 282. 23. Mr. Aggarwal vehemently urges that even where a question of law has been formulated, under Section 260A, the Court can still hold that no question of law arises as held in CIT vs. Peoples General Hospital Ltd [2013] 356 ITR 65. Lastly, Mr. Aggarwal submits that the Appeal has no basis in as much as not question as to the perversity in the ITAT's order has either been raised or pleaded and thus the appeal is not liable to be ITA No.55/2017 Page 15 of 25 entertained. He relies upon Patnaik & Co. Ltd. vs. CIT 161 ITR 65 and CIT vs. Bhageeratha Engg. Ltd. 199 ITR 12 (SC)…

DCIT RG 8(2), Mumbai vs. Overaseas Infrastructure Alliance (I) P.Ltd, Mumbai

In the result, appeal of the revenue is dismissed

ITA 1470/MUM/2011[2007-08]Status: DisposedITAT Mumbai30 Mar 2016AY 2007-08

For Appellant: Shri P.C.Yadav & Vinod RawalFor Respondent: Shri M. Dayasagar

Section 143(3)

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ ‘सी’, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “C”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI AMARJIT SINGH, JM आमकय अऩीर सं./ITA No.1470/Mum/2011 (नििाारण वषा / Assessment Year :2007-2008) DCIT, 8(2), Mumbai-400020 Vs. M/s Overseas Infrastructure Alliance (I) Pvt. Ltd., 402, Shubham Centre-1, Cardinal Gracious Road, Chakala, Andheri(East),Mumbai-99 स्थामी रेखा सं./ जीआइआय सं./ PAN/GIR No. : AAACI 3042 F (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. याजस्व की ओर से /Revenue by : Shri M. Dayasagar ननधाारयती की ओर से /Assessee by : Shri P.C.Yadav & Vinod Rawal सुनवा…