CIT v. Ritu Anurag Aggarwal

2 Taxmann.com 134High Court2010#8277 most cited

What is CIT v. Ritu Anurag Aggarwal authority for?

Sundry creditors relating to purchases cannot be added as unexplained under Section 68 if the corresponding purchases, sales, and trading results are accepted by the Assessing Officer.

13

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2019 to 2024.

Also referred to as

CIT v. Ritu Anurag Aggarwal · Section 68 · sundry creditors · unexplained creditors · accepted trading results · accepted purchases · Section 143(3)

Sections most often in play

Section 143(3)Section 68Section 133(6)Section 234BSection 234CSection 250Section 36(2)

Issues it is cited on

sundry creditorssection 68section 143(3)

Judgments citing CIT v. Ritu Anurag Aggarwal

Mahadev Jindal, Delhi vs. ACIT, Circle-36(1), New Delhi

Appeal is partly allowed in above terms

ITA 1136/DEL/2024[2015-16]Status: DisposedITAT Delhi18 Dec 2024AY 2015-16

Bench: Shri Satbeer Singh Godara & Shri M. Balaganeshassessment Year: 2015-16 Mahadev Jindal, Vs. Acit, A-48, Wazirpur Industrial Circle-36(1), Area, New Delhi, New Delhi Delhi Pan :Aaipj3426H (Appellant) (Respondent) Assessee By Sh. B.K. Anand, Ca Department By Ms. Baljeet Kaur, Cit(Dr)

Section 143(3)Section 36(2)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘E’ NEW DELHI BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER Assessment Year: 2015-16 Mahadev Jindal, Vs. ACIT, A-48, Wazirpur Industrial Circle-36(1), Area, New Delhi, New Delhi Delhi PAN :AAIPJ3426H (Appellant) (Respondent) Assessee by Sh. B.K. Anand, CA Department by Ms. Baljeet Kaur, CIT(DR) Date of hearing 05.12.2024 Date of pronouncement 18.12.2024 ORDER PER SATBEER SINGH GODARA, JM This assessee’s appeal for assessment year 2015-16, arises against the Commissioner of Income Tax (Appeals)-National Faceless Appe…

Sha Thanmal Sukhraj Jain & Co, Ranebenuur vs. Income Tax Officer, Ward-2, Haveri

In the result, we partly allow the appeal of the assessee

ITA 961/BANG/2024[2012-13]Status: DisposedITAT Bangalore28 Aug 2024AY 2012-13

Bench: Smt. Beena Pillai & Shri Laxmi Prasad Sahuassessment Year : 2012-13

For Appellant: Shri Sudheendra B.R., AdvocateFor Respondent: Shri Sreenivasa Karthik Devara
Section 234BSection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SMT. BEENA PILLAI, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment year : 2012-13 Sha Thanmal Sukhraj Jain & Co., Vs. The Income Tax Officer, P.B. No.15, APMC Yard, Ward 2, Ranebennur – 581 115. Haveri. PAN : AAEFS 7877F APPELLANT RESPONDENT Appellant by : Shri Sudheendra B.R., Advocate Respondent by : Shri Sreenivasa Karthik Devara, Jt.CIT(DR)(ITAT), Bengaluru. Date of hearing : 07.08.2024 Date of Pronouncement : 28.08.2024 O R D E R Per Laxmi Prasad Sahu, Accountant Member This appeal is filed by the assessee against…

I.T.O., Ward-40(4), Kolkata vs. Smt.Pushpa Devi Rathi, Kolkata

In the result, the appeal of the revenue is dismissed

ITA 1038/KOL/2019[2013-14]Status: DisposedITAT Kolkata09 Nov 2022AY 2013-14

Bench: Shri Rajpal Yadav, Vice-(Kz)& Shri Rajesh Kumar]

Section 144

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘सी’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA "ी राजपाल यादव,उपा"य"(कोलकाता "े") एवं "ी राजेश कुमार, लेखा सद"य के सम" [Before Shri Rajpal Yadav, Vice-President (KZ)& Shri Rajesh Kumar, Accountant Member] I.T.A. No. 1038/Kol/2019 Assessment Year: 2013-14 ITO, Ward-40(4), Kolkata Vs. Smt. Pushpa Devi Rathi (PAN: ACMPR 5629 Q) Appellant / (अपीलाथ!) Respondent / ("#यथ!) 08.09.2022 Date of Hearing / सुनवाई क& 'त(थ Date of Pronouncement / 09.11.2022 आदेश उ*घोषणा क& 'त(थ For the Appellant / Shri Miraj D Shah, A.R 'नधा/0रती क& ओर से For the Respondent / Smt. Ra…

Pr. Commissioner of Income Tax-1 vs. M/S Attire Designers Pvt. Ltd

ITA/344/2022HC Delhi20 Sept 2022

Bench: HON'BLE MR. JUSTICE MANMOHAN,HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA

Section 37(1)Section 68

…ITA No.344/2022 Page 1 of 8 $~47 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 344/2022 PR. COMMISSIONER OF INCOME TAX-1 ..... Appellant Through: Mr.Sanjay Kumar, Sr.Standing Counsel for the Revenue with Ms. Easha Kadian, Advocate. versus M/S ATTIRE DESIGNERS PVT. LTD ..... Respondent Through: None % Date of Decision: 20th September, 2022 CORAM: HON'BLE MR. JUSTICE MANMOHAN HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA J U D G M E N T MANMOHAN, J (Oral): 1. Present income tax appeal has been filed challenging the order dated 29th November, 2021 passed by the Income Tax Appellate Tribunal (‘ITAT’) in ITA 5224/D…

Mgm Minerals Ltd., Bhubaneswar vs. DCIT, Corporate Circle-1(1), Bhubaneswar

In the result, for A.Y. 2010-11 Cross appeals in ITANo

ITA 278/CTK/2017[2012-13]Status: DisposedITAT Cuttack05 Jan 2022AY 2012-13

Bench: Shri C.M. Garg, Jm & Shri Manish Borad, Am आयकर अपीऱ सं./Ita No.420/Ctk/2015 (नििाारण वषा / Assessment Year :2010-2011) Mgm Minerals Limited Vs Jcit-Range-1, 2-A, Forest Park Bhubaneswar Bhubaneswar-751009 Pan No. : Aadcm2818E (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri B.K. Mahapatra & A.K. Sobat, ARsFor Respondent: Shri M.K.Gautam, CIT-DR

…आयकर अपीऱीय अधिकरण, कटक न्यायपीठ, कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH, CUTTACK BEFORE SHRI C.M. GARG, JM & SHRI MANISH BORAD, AM आयकर अपीऱ सं./ITA No.420/CTK/2015 (नििाारण वषा / Assessment Year :2010-2011) MGM Minerals Limited Vs JCIT-Range-1, 2-A, Forest Park Bhubaneswar Bhubaneswar-751009 PAN No. : AADCM2818E (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. आयकर अपीऱ सं./ITA No.408/CTK/2015 (नििाारण वषा / Assessment Year :2010-2011) DCIT-Circle 2(1), Vs MGM Minerals Limited 2-A, Forest Park Bhubaneswar Bhubaneswar-751009 PAN No. : AADCM2818E (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) ..…

Mgm Minerals Limited, Bhubaneswar vs. JCIT, Bhubaneswar

In the result, for A.Y. 2010-11 Cross appeals in ITANo

ITA 420/CTK/2015[2010-11]Status: DisposedITAT Cuttack05 Jan 2022AY 2010-11

Bench: Shri C.M. Garg, Jm & Shri Manish Borad, Am आयकर अपीऱ सं./Ita No.420/Ctk/2015 (नििाारण वषा / Assessment Year :2010-2011) Mgm Minerals Limited Vs Jcit-Range-1, 2-A, Forest Park Bhubaneswar Bhubaneswar-751009 Pan No. : Aadcm2818E (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri B.K. Mahapatra & A.K. Sobat, ARsFor Respondent: Shri M.K.Gautam, CIT-DR

…आयकर अपीऱीय अधिकरण, कटक न्यायपीठ, कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH, CUTTACK BEFORE SHRI C.M. GARG, JM & SHRI MANISH BORAD, AM आयकर अपीऱ सं./ITA No.420/CTK/2015 (नििाारण वषा / Assessment Year :2010-2011) MGM Minerals Limited Vs JCIT-Range-1, 2-A, Forest Park Bhubaneswar Bhubaneswar-751009 PAN No. : AADCM2818E (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. आयकर अपीऱ सं./ITA No.408/CTK/2015 (नििाारण वषा / Assessment Year :2010-2011) DCIT-Circle 2(1), Vs MGM Minerals Limited 2-A, Forest Park Bhubaneswar Bhubaneswar-751009 PAN No. : AADCM2818E (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) ..…

DCIT, Bhubaneswar vs. M/S. Mgm Minerals Ltd., Bhubaneswar

In the result, for A.Y. 2010-11 Cross appeals in ITANo

ITA 408/CTK/2015[2010-11]Status: DisposedITAT Cuttack05 Jan 2022AY 2010-11

Bench: Shri C.M. Garg, Jm & Shri Manish Borad, Am आयकर अपीऱ सं./Ita No.420/Ctk/2015 (नििाारण वषा / Assessment Year :2010-2011) Mgm Minerals Limited Vs Jcit-Range-1, 2-A, Forest Park Bhubaneswar Bhubaneswar-751009 Pan No. : Aadcm2818E (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri B.K. Mahapatra & A.K. Sobat, ARsFor Respondent: Shri M.K.Gautam, CIT-DR

…आयकर अपीऱीय अधिकरण, कटक न्यायपीठ, कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH, CUTTACK BEFORE SHRI C.M. GARG, JM & SHRI MANISH BORAD, AM आयकर अपीऱ सं./ITA No.420/CTK/2015 (नििाारण वषा / Assessment Year :2010-2011) MGM Minerals Limited Vs JCIT-Range-1, 2-A, Forest Park Bhubaneswar Bhubaneswar-751009 PAN No. : AADCM2818E (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. आयकर अपीऱ सं./ITA No.408/CTK/2015 (नििाारण वषा / Assessment Year :2010-2011) DCIT-Circle 2(1), Vs MGM Minerals Limited 2-A, Forest Park Bhubaneswar Bhubaneswar-751009 PAN No. : AADCM2818E (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) ..…

Addl. CIT, Special Range- 9, New Delhi vs. Vimal Moulders India Pvt. Ltd., New Delhi

In the result, the appeal filed by the Revenue is dismissed and the CO filed by the assessee is partly allowed

ITA 3122/DEL/2018[2012-13]Status: DisposedITAT Delhi18 Nov 2021AY 2012-13
For Appellant: Shri Ajay Wadhva, AdvocateFor Respondent: Shri Munesh Kumar, CIT, DR
Section 115JSection 143(1)Section 143(2)Section 269SSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : F : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI KULDIP SINGH, JUDICIAL MEMBER Assessment Year: 2012-13 Addl. CIT, Vs Vimal Moulders India Pvt. Ltd., Special Range-9, FA-44, Shivaji Enclave, New Delhi. New Delhi. PAN: AAACV0697B Co No.128/Del/2018 (ITA No.3122/Del/2018) Assessment Year: 2012-13 Vimal Moulders India Pvt. Ltd., Vs. Addl. CIT, FA-44, Shivaji Enclave, Special Range-9, New Delhi. New Delhi PAN: AAACV0697B (Appellant) (Respondent) Assessee by : Shri Ajay Wadhva, Advocate Revenue by : Shri Munesh Kumar, CIT, DR Date of Hearing : 28.10…

Ipsita Naik, New Delhi vs. ITO, Ward-29(5), New Delhi

In the result, the appeal filed by the assessees is allowed

ITA 678/DEL/2019[2014-15]Status: DisposedITAT Delhi21 Jan 2020AY 2014-15
For Appellant: Shri Shaantanu Jain, AdvocateFor Respondent: Shri S.N. Meena, Sr. DR
Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : C : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER Assessment Year: 2014-15 Ipsita Naik, Vs ITO, C/o Babubhai & Co., Ward-29(5), 152, Office Complex, New Delhi. Jhandewalan Extension, Phase-I, New Delhi. PAN: AEIPN8708G (Appellant) (Respondent) Assessee by : Shri Shaantanu Jain, Advocate Revenue by : Shri S.N. Meena, Sr. DR Date of Hearing : 16.01.2020 Date of Pronouncement : 21.01.2020 ORDER PER R.K. PANDA, AM: This appeal filed by the assessee is directed against the order dated 30th October, 2018 of the CIT(A)-10…

ACIT, New Delhi vs. M/S. Isr Exports Pvt. Ltd., New Delhi

The appeal is dismissed

ITA 4685/DEL/2016[2012-13]Status: DisposedITAT Delhi13 Jan 2020AY 2012-13

Bench: Shri Prashant Maharishi & Shri K.N.Charyacit, Vs. Isr Exports Pvt.Ltd, Circle-12(2), 17, North West Avenue, New Delhi Punjabi Bagh, New Delhi Pan: Aabci8032N (Appellant) (Respondent)

For Appellant: NoneFor Respondent: Ms. ParamitaM. Biswas, CIT DR
Section 143(3)Section 144Section 68

…fore, the addition to the extent of those four creditors was deleted. For other creditors, he noted that these are business creditors with whom regular transactions of purchase and sales are made. He relied upon the decision of the Hon’ble Delhi High Court in 2 Taxmann.com 134 for the proposition that sundry creditors cannot be added u/s 68 of the Act after the purchase are accepted. There is no indication that creditors are bogus and gross profit ratio of the assessee was not doubted. In view of this we do not find any infirmity in the order of the ld CIT(A) in deleting the addition of Rs. 1116165842/- on accoun…

ACIT, New Delhi vs. M/S. Cairo International, New Delhi

The appeal of the revenue stands partly allowed for statistical purposes

ITA 556/DEL/2017[2013-14]Status: DisposedITAT Delhi18 Oct 2019AY 2013-14

Bench: Shri Sudhanshu Srivastava & Shri O.P. Kantasstt. Year: 2013-14 Acit, Vs. M/S. Cairo International, Central Circle-18, X-355, Lane No. 8 Room No. 102, Ara Centre, Mohalla Ram Nagar, Jhandewalan Extn. Gandhi Nagar, New Delhi. New Delhi - 110 031 Pan Aadfc3693A (Appellant) (Respondent)

For Appellant: Shri I.P. Bansal, AdvocateFor Respondent: Shri G. Johnson, Sr. DR
Section 142(1)Section 143(3)Section 68

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”: NEW DELHI BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER Asstt. Year: 2013-14 ACIT, Vs. M/s. Cairo International, Central Circle-18, X-355, Lane No. 8 Room No. 102, ARA Centre, Mohalla Ram Nagar, Jhandewalan Extn. Gandhi Nagar, New Delhi. New Delhi - 110 031 PAN AADFC3693A (Appellant) (Respondent) Assessee by: Shri I.P. Bansal, Advocate Shri Vivek Bansal, Advocate Department by : Shri G. Johnson, Sr. DR Date of Hearing 30/07/2019 Date of 18/10/2019 pronouncement O R D E R PER SUDHANSHU SRIVASTAVA, JM: This appeal is pr…

Sambhav Buildcon (P) Ltd vs. Addl. CIT, Range-7

In the result, this appeal is allowed

ITA 3519/DEL/2005[2001-2002]Status: DisposedITAT Delhi15 Oct 2019AY 2001-2002

Bench: Shri H.S. Sidhu & Shri O.P. Kanta.Y. : 2001-02 M/S Sambhav Buildcon (P) Vs. Addl, Cit-R-7, Ltd. New Delhi C-13, D-1, Model Town, Delhi A-330, Derawal Nagar, Delhi – 9 (Pan: Aaccs2316Q) (Appellant) (Respondent) A.Y. : 2001-02 M/S Sambhav Buildcon (P) Vs. Ito, Ward 7(2), Ltd. New Delhi C/O Rajeev Onkar Nath & Co. (Cas), 1107, Surya Kiran Building, Kg Marg, New Delhi (Pan: Aaccs2316Q) (Appellant) (Respondent)

For Appellant: Sh. Vivek Bansal, AdvFor Respondent: Sh. Surender Pal, Sr. DR
Section 133(6)Section 143(1)Section 143(2)Section 271(1)Section 292BSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER A.Y. : 2001-02 M/S SAMBHAV BUILDCON (P) Vs. ADDL, CIT-R-7, LTD. NEW DELHI C-13, D-1, MODEL TOWN, DELHI A-330, DERAWAL NAGAR, DELHI – 9 (PAN: AACCS2316Q) (APPELLANT) (RESPONDENT) A.Y. : 2001-02 M/S SAMBHAV BUILDCON (P) Vs. ITO, WARD 7(2), LTD. NEW DELHI C/o Rajeev Onkar Nath & Co. (CAS), 1107, Surya Kiran Building, KG Marg, New Delhi (PAN: AACCS2316Q) (APPELLANT) (RESPONDENT) Assessee by : Sh. Vivek Bansal, Adv. Department by : Sh. Surender Pal, Sr. DR. ORDER PER H.S. SIDH…

Mohd Yunus Qureshi, Hapur vs. ITO, Ward-1, Hapur

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

ITA 4936/DEL/2018[2008-09]Status: DisposedITAT Delhi22 Aug 2019AY 2008-09

Bench: Shri R.K. Pandaassessment Year: 2008-09 Mohd Yunus Qureshi, Vs. Ito, C/O Akhilesh Kumar, Advocate, Ward-1, Chamber No.206-207, Hapur. Ansal “Satyam”, Rdc Raj Nagar, Ghaziabad (Up). Pan: Abppy3882L (Appellant) (Respondent) Assessee By : Shri Akhilesh Kumar, Advocate Revenue By : Shri S.L. Anuragi, Sr.Dr Date Of Hearing : 13.08.2019 Date Of Pronouncement : 22.08.2019 Order This Appeal By The Assessee Is Directed Against The Order Dated 30Th December, 2013 Of The Cit(A), Muzaffarnagar, Relating To Assessment Year 2008-09. 2. Ground Of Appeal No.1 Being General In Nature Is Dismissed.

For Appellant: Shri Akhilesh Kumar, AdvocateFor Respondent: Shri S.L. Anuragi, Sr.DR
Section 133(6)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : SMC : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER Assessment Year: 2008-09 Mohd Yunus Qureshi, Vs. ITO, C/o Akhilesh Kumar, Advocate, Ward-1, Chamber No.206-207, Hapur. Ansal “Satyam”, RDC Raj Nagar, Ghaziabad (UP). PAN: ABPPY3882L (Appellant) (Respondent) Assessee by : Shri Akhilesh Kumar, Advocate Revenue by : Shri S.L. Anuragi, Sr.DR Date of Hearing : 13.08.2019 Date of Pronouncement : 22.08.2019 ORDER This appeal by the assessee is directed against the order dated 30th December, 2013 of the CIT(A), Muzaffarnagar, relating to Assessment Year 2008-09.…

CIT v. Ritu Anurag Aggarwal (2 Taxmann.com 134) — Cited in 13 Judgments | BharatTax