CIT v. S. Kamaljeet Singh

147 Taxmann 18High Court2005#2022 most cited

What is CIT v. S. Kamaljeet Singh authority for?

For cash credits under Section 68, the assessee must prove the identity of the creditor, their creditworthiness or capacity to advance the amount, and the genuineness of the transaction; once these conditions are met, the assessee is not obligated to prove the 'source of source' in the creditor's bank account.

57

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2025.

Also referred to as

CIT v. S. Kamaljeet Singh · S. Kamaljeet Singh · Section 68 · cash credit · identity creditworthiness genuineness · burden of proof · source of source · assessee onus · unexplained cash credit · 304 ITR 239

Also reported as

304 ITR 239

Sections most often in play

Section 68Section 143(3)Section 69CSection 131Section 133(6)Section 133ASection 142(1)Section 147

Issues it is cited on

section 106permanent account numbercreditworthiness of the creditorpaper companyretracted statementsource of sourcesection 260asection 127beneficial ownersection 260addition under section 68addition u/s 68

Judgments citing CIT v. S. Kamaljeet Singh

DCIT, CENTRAL CIRCLE-4(3), KOLKATA, KOLKATA vs. AVIMA EXPORTS PRIVATE LIMITED , KOLKATA

In the result, the appeal of the revenue is dismissed

ITA 1708/KOL/2025[2015-16]Status: DisposedITAT Kolkata11 Nov 2025AY 2015-16

Bench: Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)

Section 127Section 131Section 133ASection 139Section 142(1)Section 143(2)Section 143(3)Section 147Section 148Section 151

…आयकर अपील"य अ"धकरण, कोलकाता पीठ, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH KOLKATA Before Shri Rajesh Kumar, Accountant Member and Shri Pradip Kumar Choubey, Judicial Member Assessment Year: 2015-16 DCIT, CC-4(3), Kolkata…..……………… ……………...……….……….……Appellant vs. Avima Exports Pvt. Ltd...……......………………………….......……...…..…..Respondent 4th 16, NS. Road Dalhousie, Kol-700001. [PAN: AAGCA5857N] Appearances by: Shri Manas Mondal, Addl. CIT-DR, appeared on behalf of the appellant. Shri Manish Tiwari, FCA, appeared on behalf of the Respondent. Date of concluding the hearing : October 16, 2025 Date of pronou…

DCIT, CENTRAL CIRCLE - 4(4), KOLKATA, KOLKATA vs. M/S. EVERNEWCOMMODEAL PVT. LTD. , KOLKATA

In the result, ITA No.1535/Kol/2025 of the revenue is dismissed

ITA 1536/KOL/2025[2019-20]Status: DisposedITAT Kolkata10 Oct 2025AY 2019-20

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyita Nos.1535 & 1536/Kol/2025 Assessment Years: 2018-19 & 2019-20 Dcit, Central Circle-4(4), Kolkata.…………………………….…….……Appellant Vs. M/S Evernewcommodeal Pvt. Ltd..……………….………...……...…..…..Respondent 11, Pollock Street, Kol- 1. [Pan: Aabce9293P] Appearances By: Shri Altaf Hossain, Addl. Cit-Dr, Appeared On Behalf Of The Appellant. Shri Manish Tiwari, Fca, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : September 17, 2025 Date Of Pronouncing The Order : October 10, 2025 Order Per Pradip Kumar Choubey: Both The Captioned Appeals Have Been Preferred By The Assessee For The Assessment Years 2018-19 & 2019-20 Against Separate Orders Both Dated 25.04.2025 Of The Commissioner Of Income Tax (Appeals)-27, Kolkata [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’) Respectively. Since, The Issues Involved In Both The Appeals Are Common & Relate To The Same Assessee, Therefore, These Appeals Have Been Heard Together & Are Being Disposed Of By This Consolidated Order. Ita No.1535/Kol/2025 Is Taken As Lead Case For Narration Of Facts. Ita No.1535/Kol/2025 - Brief Facts Of The Case Are That U/S 2. 139(1) Of The Act On 10-10-2019 Declaring A Total Income At Rs. 10,02,960/-. The Same Was Processed U/S 143(1) Of The Act. Later, A Search & Seizure Operation U/S 132 Of The Act Was Conducted At "Ladhuram Toshniwal Group" On 08-03-2022 As A Part Of "Jain Group" Of Concerns/ Persons At Various Places & Simultaneously, Business

Section 127Section 132Section 133ASection 142(1)Section 143(1)Section 143(2)Section 147Section 148Section 2Section 250

…आयकर अपील"य अ"धकरण, कोलकाता पीठ, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH KOLKATA Before Shri Rajesh Kumar, Accountant Member and Shri Pradip Kumar Choubey, Judicial Member ITA Nos.1535 & 1536/Kol/2025 Assessment Years: 2018-19 & 2019-20 DCIT, Central Circle-4(4), Kolkata.…………………………….…….……Appellant vs. M/s EvernewCommodeal Pvt. Ltd..……………….………...……...…..…..Respondent 11, Pollock Street, Kol- 1. [PAN: AABCE9293P] Appearances by: Shri Altaf Hossain, Addl. CIT-DR, appeared on behalf of the appellant. Shri Manish Tiwari, FCA, appeared on behalf of the Respondent. Date of concluding the hearing : Septe…

DCIT, CENTRAL CIRCLE - 4(4), KOLKATA, KOLKATA vs. M/S. EVERNEWCOMMODEAL PVT. LTD. , KOLKATA

In the result, ITA No.1535/Kol/2025 of the revenue is dismissed

ITA 1535/KOL/2025[2018-19]Status: DisposedITAT Kolkata10 Oct 2025AY 2018-19

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyita Nos.1535 & 1536/Kol/2025 Assessment Years: 2018-19 & 2019-20 Dcit, Central Circle-4(4), Kolkata.…………………………….…….……Appellant Vs. M/S Evernewcommodeal Pvt. Ltd..……………….………...……...…..…..Respondent 11, Pollock Street, Kol- 1. [Pan: Aabce9293P] Appearances By: Shri Altaf Hossain, Addl. Cit-Dr, Appeared On Behalf Of The Appellant. Shri Manish Tiwari, Fca, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : September 17, 2025 Date Of Pronouncing The Order : October 10, 2025 Order Per Pradip Kumar Choubey: Both The Captioned Appeals Have Been Preferred By The Assessee For The Assessment Years 2018-19 & 2019-20 Against Separate Orders Both Dated 25.04.2025 Of The Commissioner Of Income Tax (Appeals)-27, Kolkata [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’) Respectively. Since, The Issues Involved In Both The Appeals Are Common & Relate To The Same Assessee, Therefore, These Appeals Have Been Heard Together & Are Being Disposed Of By This Consolidated Order. Ita No.1535/Kol/2025 Is Taken As Lead Case For Narration Of Facts. Ita No.1535/Kol/2025 - Brief Facts Of The Case Are That U/S 2. 139(1) Of The Act On 10-10-2019 Declaring A Total Income At Rs. 10,02,960/-. The Same Was Processed U/S 143(1) Of The Act. Later, A Search & Seizure Operation U/S 132 Of The Act Was Conducted At "Ladhuram Toshniwal Group" On 08-03-2022 As A Part Of "Jain Group" Of Concerns/ Persons At Various Places & Simultaneously, Business

Section 127Section 132Section 133ASection 142(1)Section 143(1)Section 143(2)Section 147Section 148Section 2Section 250

…आयकर अपील"य अ"धकरण, कोलकाता पीठ, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH KOLKATA Before Shri Rajesh Kumar, Accountant Member and Shri Pradip Kumar Choubey, Judicial Member ITA Nos.1535 & 1536/Kol/2025 Assessment Years: 2018-19 & 2019-20 DCIT, Central Circle-4(4), Kolkata.…………………………….…….……Appellant vs. M/s EvernewCommodeal Pvt. Ltd..……………….………...……...…..…..Respondent 11, Pollock Street, Kol- 1. [PAN: AABCE9293P] Appearances by: Shri Altaf Hossain, Addl. CIT-DR, appeared on behalf of the appellant. Shri Manish Tiwari, FCA, appeared on behalf of the Respondent. Date of concluding the hearing : Septe…

DY.COMMISSIONER OF INCOME TAX,CC-2,, KANPUR vs. SHRI.MOHAMMAD ASFAND AKHTAR, KANPUR

In the result, the appeal of Revenue in ITA

ITA 144/LKW/2022[2018-19]Status: DisposedITAT Lucknow26 Sept 2025AY 2018-19

Bench: Shri Sudhanshu Srivastava & Shri Anadee Nath Misshraassessment Year: 2018-19 Dcit, Cc-2 V. Shri Mohammad Asfand Laxmi Niwas, 10/503, Akhtar Allenganj, Kanpur-208001. Plot No.02, Block-B, Scheme-39, Ram Rai Ki Sarai, Jajmau, Kanpur Nagar-208010. Tan/Pan: Aempa0823R (Appellant) (Respondent) Assessment Year: 2018-19 Shri Mohammad Asfand Akhtar V. Dcit, Central Circle-Ii Plot No.02, Block-B, Scheme-39, 10/503, Allenganj, Kanpur- Ram Rai Ki Sarai, Jajmau, 208001. Kanpur Nagar-208010. Tan/Pan: Aempa0823R (Appellant) (Respondent) Appellant By: Shri Ashish Jaiswal, Advocate Respondent By: Shri R. K. Agarwal, Cit(Dr) O R D E R

For Appellant: Shri Ashish Jaiswal, AdvocateFor Respondent: Shri R. K. Agarwal, CIT(DR)
Section 143(3)Section 36(1)(va)Section 37Section 41Section 41(1)Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH “A”, LUCKNOW BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2018-19 DCIT, CC-2 v. Shri Mohammad Asfand Laxmi Niwas, 10/503, Akhtar Allenganj, Kanpur-208001. Plot No.02, Block-B, Scheme-39, Ram Rai Ki Sarai, Jajmau, Kanpur Nagar-208010. TAN/PAN: AEMPA0823R (Appellant) (Respondent) Assessment Year: 2018-19 Shri Mohammad Asfand Akhtar v. DCIT, Central Circle-II Plot No.02, Block-B, Scheme-39, 10/503, Allenganj, Kanpur- Ram Rai Ki Sarai, Jajmau, 208001. Kanpur Nagar-208010. TAN/PAN: AEMPA0823R (Appel…

MOHD. ASFAND AKHTAR,KANPUR vs. DEPUTI COMMISSIONER OF INCOME TAX CC-2, KANPUR

In the result, the appeal of Revenue in ITA

ITA 139/LKW/2022[2018-19]Status: DisposedITAT Lucknow26 Sept 2025AY 2018-19

Bench: Shri Sudhanshu Srivastava & Shri Anadee Nath Misshraassessment Year: 2018-19 Dcit, Cc-2 V. Shri Mohammad Asfand Laxmi Niwas, 10/503, Akhtar Allenganj, Kanpur-208001. Plot No.02, Block-B, Scheme-39, Ram Rai Ki Sarai, Jajmau, Kanpur Nagar-208010. Tan/Pan: Aempa0823R (Appellant) (Respondent) Assessment Year: 2018-19 Shri Mohammad Asfand Akhtar V. Dcit, Central Circle-Ii Plot No.02, Block-B, Scheme-39, 10/503, Allenganj, Kanpur- Ram Rai Ki Sarai, Jajmau, 208001. Kanpur Nagar-208010. Tan/Pan: Aempa0823R (Appellant) (Respondent) Appellant By: Shri Ashish Jaiswal, Advocate Respondent By: Shri R. K. Agarwal, Cit(Dr) O R D E R

For Appellant: Shri Ashish Jaiswal, AdvocateFor Respondent: Shri R. K. Agarwal, CIT(DR)
Section 143(3)Section 36(1)(va)Section 37Section 41Section 41(1)Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH “A”, LUCKNOW BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2018-19 DCIT, CC-2 v. Shri Mohammad Asfand Laxmi Niwas, 10/503, Akhtar Allenganj, Kanpur-208001. Plot No.02, Block-B, Scheme-39, Ram Rai Ki Sarai, Jajmau, Kanpur Nagar-208010. TAN/PAN: AEMPA0823R (Appellant) (Respondent) Assessment Year: 2018-19 Shri Mohammad Asfand Akhtar v. DCIT, Central Circle-II Plot No.02, Block-B, Scheme-39, 10/503, Allenganj, Kanpur- Ram Rai Ki Sarai, Jajmau, 208001. Kanpur Nagar-208010. TAN/PAN: AEMPA0823R (Appel…

DY. COMMISSIONER OF INCOME TAX, AGRA vs. PRABHU INFRADEVELOPERS PVT. LTD., AGRA

Appeal stand dismissed

ITA 131/AGR/2024[2018-19]Status: DisposedITAT Agra28 Mar 2025AY 2018-19

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं. / Ita No.130/Agr/2024 (िनधा"रणवष" / Assessment Year: 2017-18) & 2. आयकरअपील सं. / Ita No.131/Agr/2024 (िनधा"रणवष" / Assessment Year: 2018-19) Dcit M/S Prabhu Infradevelopers Pvt. Ltd. बनाम/ 1St Floor, Aaykar Bhawan 1/354, Transport Nagar Vs. Sanjay Place, Agra - 282001 Agra "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aahcp-2659-J (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Sukesh Kumar Jain – Ld. Cit Dr ""थ"कीओरसे/Respondent By : Shri Anurag Sinha (Advocate) – Ld. Ar सुनवाईकीतारीख/Date Of Hearing : 21-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 28-03-2025 आदेश / O R D E R Manoj Kumar Aggarwal ()

For Appellant: Shri Sukesh Kumar Jain – Ld. CIT DRFor Respondent: Shri Anurag Sinha (Advocate) – Ld. AR
Section 143(3)Section 153ASection 245D(4)Section 68

…1 IN THE INCOME TAX APPELLATE TRIBUNAL “DB” BENCH, AGRA BEFORE HON’BLE SHRI SATBEER SINGH GODARA, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM 1. आयकरअपील सं. / ITA No.130/Agr/2024 (िनधा"रणवष" / Assessment Year: 2017-18) & 2. आयकरअपील सं. / ITA No.131/Agr/2024 (िनधा"रणवष" / Assessment Year: 2018-19) DCIT M/s Prabhu Infradevelopers Pvt. Ltd. बनाम/ 1st Floor, Aaykar Bhawan 1/354, Transport Nagar Vs. Sanjay Place, Agra - 282001 Agra "थायीलेखासं./जीआइआरसं./PAN/GIR No. AAHCP-2659-J (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant by : Shri Sukesh Kumar Jain – Ld. CIT DR ""थ"कीओरसे/Respondent by : S…

DY. COMMISSIONER OF INCOME TAX, AGRA vs. PRABHU INFRADEVELOPERS PVT. LTD., AGRA

Appeal stand dismissed

ITA 130/AGR/2024[2017-18]Status: DisposedITAT Agra28 Mar 2025AY 2017-18

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं. / Ita No.130/Agr/2024 (िनधा"रणवष" / Assessment Year: 2017-18) & 2. आयकरअपील सं. / Ita No.131/Agr/2024 (िनधा"रणवष" / Assessment Year: 2018-19) Dcit M/S Prabhu Infradevelopers Pvt. Ltd. बनाम/ 1St Floor, Aaykar Bhawan 1/354, Transport Nagar Vs. Sanjay Place, Agra - 282001 Agra "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aahcp-2659-J (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Sukesh Kumar Jain – Ld. Cit Dr ""थ"कीओरसे/Respondent By : Shri Anurag Sinha (Advocate) – Ld. Ar सुनवाईकीतारीख/Date Of Hearing : 21-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 28-03-2025 आदेश / O R D E R Manoj Kumar Aggarwal ()

For Appellant: Shri Sukesh Kumar Jain – Ld. CIT DRFor Respondent: Shri Anurag Sinha (Advocate) – Ld. AR
Section 143(3)Section 153ASection 245D(4)Section 68

…1 IN THE INCOME TAX APPELLATE TRIBUNAL “DB” BENCH, AGRA BEFORE HON’BLE SHRI SATBEER SINGH GODARA, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM 1. आयकरअपील सं. / ITA No.130/Agr/2024 (िनधा"रणवष" / Assessment Year: 2017-18) & 2. आयकरअपील सं. / ITA No.131/Agr/2024 (िनधा"रणवष" / Assessment Year: 2018-19) DCIT M/s Prabhu Infradevelopers Pvt. Ltd. बनाम/ 1st Floor, Aaykar Bhawan 1/354, Transport Nagar Vs. Sanjay Place, Agra - 282001 Agra "थायीलेखासं./जीआइआरसं./PAN/GIR No. AAHCP-2659-J (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant by : Shri Sukesh Kumar Jain – Ld. CIT DR ""थ"कीओरसे/Respondent by : S…

ITO, INCOME TAX DEPARTMENT vs. SKA TECHINFRA PVT LTD, MUMBAI

In the result, the appeal filed by the Revenue Department stand dismissed on merits, whereas the CO filed by the Assessee stand dismissed being not pressed

ITA 4369/MUM/2024[2018-19]Status: DisposedITAT Mumbai20 Jan 2025AY 2018-19

Bench: Shri Br Baskaran & Shri Narender Kumar Choudhryassessment Year: 2018-19

For Appellant: Shri Prakash Jhunjhunwala, Ld. A.RFor Respondent: Shri Swapnil Sawant, Ld. Sr. A.R
Section 147Section 250Section 68Section 69C

…of the lender and genuineness of loan transaction. The Assessee in support of its case, has also relied on the following decisions: 1. Labh Chand Bohra vs. ITO 219 CTR 571 (Raj-HC) 2. CIT vs. Mehrotra Brothers 270 ITR 157 (MP-HC) 3. CIT vs. S. Kamaljeet Sing 147 Taxmann 18 (AII-HC) 4. CIT vs. Diamond Products Ltd 21 DTR 9(Del- HC) 9.2 The Ld. Commissioner by considering the aforesaid peculiar fact and circumstances of the case and the submission of the Assessee and the evidences on record, observed and found that the unsecured loan parties duly confirmed the ledger accounts of loan by providing its bank stateme…

TRUE-MAN CONSULTANTS PVT. LTD. ,KOLKATA vs. ITO,WARD-7(2),KOLKATA. , KOLKATA

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

ITA 1158/KOL/2023[2012-13]Status: DisposedITAT Kolkata23 Feb 2024AY 2012-13

Bench: Sri Rajpal Yadav & Dr. Manish Borad

Section 131Section 142(1)Section 143(2)Section 143(3)Section 14ASection 250Section 68

…आयकर अपीलीय अधिकरण कोलकाता 'बी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘B’ BENCH, KOLKATA श्री राजपाल यादव, उपाध्यक्ष (कोलकाता क्षेत्र) एवं डॉ. मनीष बोरड, लेखा सदस्य के समक्ष Before SRI RAJPAL YADAV, VICE PRESIDENT & DR. MANISH BORAD, ACCOUNTANT MEMBER I.T.A. No.: 1158/KOL/2023 Assessment Year: 2012-13 True-Man Consultants Pvt. Ltd.................................Appellant [PAN: AAACT 9862 G] Vs. ITO, Ward-7(2), Kolkata.....………….......................Respondent Appearances: Assessee represented by: Sh. V.N. Dube, AR. Department represented by: Sh. Abhijit Kundu, CIT. Date of concluding the…

ITO 28 (1)(1), MUMBAI vs. GAHLOT CONSTRUCTION, MUMBAI

In the result, the appeal of the revenue & CO of the assessee is dismissed

ITA 2475/MUM/2021[2008-09]Status: DisposedITAT Mumbai23 Feb 2024AY 2008-09

Bench: Shri Br Baskaran, Am & Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T. A. No. 2475/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2008-09) Ito-28(1)(1) बिधम/ M/S. Gahlot Construction Room No. 329, Tower No. Plot No-28A, Gahlot Vs. 6, 3Rd Floor, Vashi Railway Complex, Sector-10, Station, Navi Mumbai- Nerul, Navi Mumbai- 400703. 400703. Cross Objection No. 82/Mum/2023 Arising Out Of I.T.A. No.2475/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2008-09) M/S. Gahlot Construction बिधम/ Ito-28(1)(1) Plot No-28A, Gahlot Room No. 329, Tower Vs. No. 6, 3Rd Floor, Vashi Complex, Sector-10, Nerul, Navi Mumbai-400703. Railway Station, Navi Mumbai-400703. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaofm5698J (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Ms. Ritika Agarwal Revenue By: Shri Raj Singh Meel (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 30/01/2024 घोषणा की तारीख /Date Of Pronouncement: 23/02/2024 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Revenue; & The Assessee Has Filed A Cross Objection (Co) Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)/Nfac, Delhi [Hereinafter Referred To As The “Cit(A)”] Dated 30.10.2021 For The Ay. 2008-09. 2. The Main Grievance Of The Revenue Is Against The Action Of The Ld. Cit(A) Deleting The Addition Of Rs.5 Cr Which Was Added By The

For Appellant: Ms. Ritika AgarwalFor Respondent: Shri Raj Singh Meel (Sr. AR)
Section 132Section 139Section 147Section 151Section 153CSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI BR BASKARAN, AM AND SHRI ABY T. VARKEY, JM आयकर अपील सं/ I.T. A. No. 2475/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2008-09) ITO-28(1)(1) बिधम/ M/s. Gahlot Construction Room No. 329, Tower No. Plot No-28A, Gahlot Vs. 6, 3rd Floor, Vashi Railway Complex, Sector-10, Station, Navi Mumbai- Nerul, Navi Mumbai- 400703. 400703. Cross Objection No. 82/Mum/2023 Arising out of I.T.A. No.2475/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2008-09) M/s. Gahlot Construction बिधम/ ITO-28(1)(1) Plot No-28A, Gahlot Room No. 329, Tower Vs. No. 6, 3rd Floor, Vashi Com…

SHRI PRAVEEN GUPTA,GURGAON vs. ACIT, MEERUT

In the result, the appeal of the assessee is dismissed

ITA 3189/DEL/2017[2012-13]Status: DisposedITAT Delhi15 Feb 2024AY 2012-13

Bench: Shri Amit Shukla & Shri M. Balaganeshshri Praveen Gupta, Vs. Acit, D-101, First Floor, Tower Circle-2, No. D, Caitriona Meerut Residential Apartment Complex, Ambience Island, Gurgoan-22001 (Appellant) (Respondent) Pan: Acjpg4777H Assessee By : None Revenue By: Shri Vivek Vardha, Sr. Dr Date Of Hearing 12/02/2024 Date Of Pronouncement 15/02/2024

For Appellant: NoneFor Respondent: Shri Vivek Vardha, Sr. DR
Section 143(3)Section 37Section 68

…t make a non- genuine transaction genuine. Conclusion: Burden lies on the assessee to prove the identity of the creditors and their creditworthiness and mere transaction through bank is insufficient. In the case of Banarsi Prasad v. Commissioner of Income-tax 304 ITR 239 Hon'ble Allahabad High Court (Jurisdictional High Court) has held as under:- It is well-settled that under section 68 the assessee has to prove three conditions, viz., (1) the identity of the creditor, (2) the "capacity" of such creditor to advance the amount, and (3) the genuineness of the transaction. In the present case, the credit entries in…

M/S JR FIBER GLASS INDUSTRIES PVT LTD,MUMBAI vs. NATIONAL FACELESS APPEAL CENTRE, MUMBAI

The appeal is allowed

ITA 2848/MUM/2023[2008-2009]Status: DisposedITAT Mumbai31 Jan 2024AY 2008-2009

Bench: Shri Aby T. Varkey, Jm & Shri S Rifaur Rahman, Am आयकर अपील सं/ I.T.A. No.2848/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2009-10) M/S. Jr Fiber Glass Industries Pvt. Ltd.

For Appellant: Shri Satyaprakash SinghFor Respondent: Ms. Kavitha Kaushik (Sr. AR)
Section 133(6)Section 147Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI S RIFAUR RAHMAN, AM आयकर अपील सं/ I.T.A. No.2848/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2009-10) M/s. JR Fiber Glass Industries Pvt. Ltd. बनाम / National Faceless Appeal Vs. ACIT-Circle-4(3)(1) Centre Room No. 649, M. K. Road, Aayakar Bhavan, Mumbai. स्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAACJ6312K (अपीलार्थी / Appellant) (प्रत्यर्थी / Respondent) Assessee by: Shri Satyaprakash Singh Revenue by: Ms. Kavitha Kaushik (Sr. AR) सुनवाई की तारीख / Date of Hearing: 24/01/2024 घोषणा की तारीख /Date of Pronouncement: 31/01…

ITO, WARD-4(1), KOLKATA vs. M/S TARA RE-ROLLING PVT. LTD, KOLKATA

ITA 49/KOL/2021[2012-13]Status: DisposedITAT Kolkata01 May 2023AY 2012-13

Bench: Shri Sanjay Garg, Judical Member & Dr. Manish Boradi.T.A. No.49/Kol/2021 Assessment Year: 2012-13 Ito, Ward-4(1), Kolkata............................................................................Appellant Vs. M/S Tara Re-Rolling Pvt. Ltd..................................................................Respondent 1/1A, Vansittart Row, Dalhousie, 1St Floor, Room No.6A, Kolkata-1. [Pan:Aabct3982C] Appearances By: Shri Rajeeva Kumar, Adv., Appeared On Behalf Of The Appellant. Shri P. P. Barman, Addl. Cit-Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : February 22, 2023 Date Of Pronouncing The Order : May 01, 2023 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Present Appeal Has Been Preferred By The Revenue Against The Order Dated 02.09.2020 Of The Commissioner Of Income Tax (Appeals)-7, Kolkata [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). 2. The Revenue In This Appeal Is Aggrieved By The Action Of The Cit(A) In Deleting The Additions Made By The Assessing Officer In Respect Of Receipt Of Rs.4,53,50,000/- By The Assessee Company Which Was Treated By The Assessing Officer As Unexplained Income Of The Assessee U/S 68 Of The Act On The Ground That The Assessee Had Failed To Establish The Identity, Genuineness & Creditworthiness Of The Share Subscribers.

Section 131Section 133(6)Section 250Section 68

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘बी’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH KOLKATA "ी संजय गग", "या"यक सद"य एवं "ी मनीष बोरड, लेखा सद"य के सम" Before Shri Sanjay Garg, Judical Member and Dr. Manish Borad, Accountant Member I.T.A. No.49/Kol/2021 Assessment year: 2012-13 ITO, Ward-4(1), Kolkata............................................................................Appellant vs. M/s Tara Re-Rolling Pvt. Ltd..................................................................Respondent 1/1A, Vansittart Row, Dalhousie, 1st Floor, Room No.6A, Kolkata-1. [PAN:AABCT3982C] Appearances by: Shri Rajeeva…

I.T.O.,WARD-9(3), KOLKATA vs. M/S REWARD HIRISE PVT. LTD., KOLKATA

ITA 2664/KOL/2019[2014-15]Status: DisposedITAT Kolkata26 Apr 2023AY 2014-15

Bench: Shri Rajesh Kumar & Shri Sonjoy Sarma]

Section 133(6)Section 143(1)Section 143(3)Section 68

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘‘ए’’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA "ी राजेश कुमार, लेखा सद"य एवं "ी संजय शमा" "या"यक सद"य के सम" [Before Shri Rajesh Kumar, Accountant Member & Shri Sonjoy Sarma, Judicial Member] I.T.A. Nos. 2664 & 2662/Kol/2019 Assessment Years: 2014-15 & 2015-16 ITO, Ward-9(3), Kolkata Vs. M/s Reward Hirise Pvt. Ltd. (PAN: AADCR 2400 D) Appellant / (अपीलाथ") Respondent / ( !यथ") Date of Hearing / सुनवाई 03.04.2023 क$ "त&थ Date of Pronouncement/ 26.04.2023 आदेश उ)घोषणा क$ "त&थ For the Appellant/ Shri Akshay Ringasia, A.R "नधा"/रती क$ ओर से For the Respondent…

I.T.O.,WARD-9(3), KOLKATA vs. M/S REWARD HIRISE PVT. LTD., KOLKATA

ITA 2662/KOL/2019[2015-16]Status: DisposedITAT Kolkata26 Apr 2023AY 2015-16

Bench: Shri Rajesh Kumar & Shri Sonjoy Sarma]

Section 133(6)Section 143(1)Section 143(3)Section 68

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘‘ए’’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA "ी राजेश कुमार, लेखा सद"य एवं "ी संजय शमा" "या"यक सद"य के सम" [Before Shri Rajesh Kumar, Accountant Member & Shri Sonjoy Sarma, Judicial Member] I.T.A. Nos. 2664 & 2662/Kol/2019 Assessment Years: 2014-15 & 2015-16 ITO, Ward-9(3), Kolkata Vs. M/s Reward Hirise Pvt. Ltd. (PAN: AADCR 2400 D) Appellant / (अपीलाथ") Respondent / ( !यथ") Date of Hearing / सुनवाई 03.04.2023 क$ "त&थ Date of Pronouncement/ 26.04.2023 आदेश उ)घोषणा क$ "त&थ For the Appellant/ Shri Akshay Ringasia, A.R "नधा"/रती क$ ओर से For the Respondent…

ITO, WARD-6(1), KOLKATA vs. M.D.ORNAMENTS (P) LTD, KOLKATA

ITA 646/KOL/2020[2012-13]Status: DisposedITAT Kolkata19 Apr 2023AY 2012-13

Bench: Shri Sanjay Garg & Shri Girish Agrawali.T.A. No.646/Kol/2020 Assessment Year: 2012-13 Ito, Ward-6(1), Kolkata...................……….........…..........….…… Appellant Vs. M/S M.D. Ornaments Pvt. Ltd..….....……........….....…...…..…..... Respondent 1/1A, Vansittart Row, Dalhousie, Kolkata-1. [Pan:Aaacd9561A] Appearances By: Shri Rajeeva Kumar, Adv., Appeared On Behalf Of The Appellant. Shri Vijay Kumar, Addl. Cit-Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : February 09, 2023 Date Of Pronouncing The Order : April 19, 2023 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Present Appeal Has Been Preferred By The Revenue Against The Order Dated 02.09.2020 Of The Commissioner Of Income Tax (Appeals)-7, Kolkata [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). 2. The Revenue In This Appeal Is Aggrieved By The Action Of The Cit(A) In Deleting The Additions Made By The Assessing Officer In Respect Of Receipt Of Rs.2,28,00,000/- By The Assessee Company Which Was Treated By The Assessing Officer As Unexplained Income Of The Assessee U/S 68 Of The Act On The Ground That The Assessee Had Failed To Establish The Identity, Genuineness & Creditworthiness Of The Share Subscribers.

Section 131Section 133(6)Section 142(1)Section 250Section 68

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘सी’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH KOLKATA "ी संजय गग", "या"यक सद"य एवं "ी "गर"श अ"वाल, लेखा सद"य के सम" Before Shri Sanjay Garg, Judicial Member and Shri Girish Agrawal, Accountant Member I.T.A. No.646/Kol/2020 Assessment Year: 2012-13 ITO, Ward-6(1), Kolkata...................……….........…..........….…… Appellant vs. M/s M.D. Ornaments Pvt. Ltd..….....……........….....…...…..…..... Respondent 1/1A, Vansittart Row, Dalhousie, Kolkata-1. [PAN:AAACD9561A] Appearances by: Shri Rajeeva Kumar, Adv., appeared on behalf of the appellant. Shri Vijay Kumar, Addl.…

SHRI RAJINDER SINGH,SHIMLA vs. PR.CIT-1, CHANDIGARH

In the result, appeal of the assessee is dismissed

ITA 28/CHANDI/2021[2016-17]Status: DisposedITAT Chandigarh30 Aug 2022AY 2016-17

Bench: Smt.Diva Singh & Shri Vikram Singh Yadavshri Rajinder Singh बनाम Pr. Cit-1 M/S R.S. Traders, Gunj Road Chandigarh Shimla

For Appellant: Shri Ashwani Kumar, CAFor Respondent: Shri Sarabjeet Singh, CIT DR
Section 142(1)Section 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH ‘B’, CHANDIGARH BEFORE SMT.DIVA SINGH, JUDICIAL MEMBER AND SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER Shri Rajinder Singh बनाम Pr. CIT-1 M/s R.S. Traders, Gunj Road Chandigarh Shimla "थायी लेखा सं./PAN NO: ADXPS5836N "नधा"रती क" ओर से/Assessee by : Shri Ashwani Kumar, CA Shri Bhavesh Jindal, CA राज"व क" ओर से/ Revenue by : Shri Sarabjeet Singh, CIT DR सुनवाई क" तार"ख/Date of Hearing: 27/07/2022 उदघोषणा क" तार"ख/Date of Pronouncement: 30/08/2022 आदेश/ORDER Per Vikram Singh Yadav, Accountant Member: This is an appeal filed by the assessee against the order…

VINOD KUMAR GUPTA ,UTTARPRADESH vs. CIRCLE-1(1)(1) , MEERUT

In the result, the appeal of the assessee is allowed

ITA 664/DEL/2022[2014-15]Status: DisposedITAT Delhi30 Aug 2022AY 2014-15

Bench: Dr. B. R. R. Kumarsh. Anubhav Sharma

For Appellant: Sh. Salil Kapoor, Adv. &For Respondent: Sh. Surender Pal, CIT DR
Section 131Section 133(6)Section 143(3)Section 254Section 263

…ion of Rs.1,66,34,000/- by CIT(A) vide his appellate order dated 03.07.2017, various case laws cited by his kind self as cited as under: Hon’ble Apex Court Sumati Dayal Vs. CIT (1995) 125 CTR(SC) Suppl(2) SCC 453 Banarsi Prasad Vs. Commissioner of Income Tax 304 ITR 239 (Allahabad) CIT V Mihir Kanti Hazar [2015] 61 Taxmann.com 315 (Calcutta) In the above backdrop, it is pointed out that though the ITAT has resorted the issue to be decided afresh by AO considering all materials & aspects. In submission as filed during the set-aside proceedings by the assessee, not to speak of controverting of said case laws even…

DY. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2, KANPUR, KANPUR vs. SHRI MOHAMMAD ASFAND AKHTAR, KANPUR

In the result, the appeal of the Revenue stands dismissed

ITA 99/LKW/2022[2017-18]Status: DisposedITAT Lucknow05 Aug 2022AY 2017-18

Bench: Shri A. D. Jain & Shri T. S. Kapoor

Section 133ASection 143(3)Section 145Section 147

…I.T.A. No.99/Lkw/2022 Assessment Year:2017-18 1 IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH ‘B’, LUCKNOW BEFORE SHRI A. D. JAIN, VICE PRESIDENT AND SHRI T. S. KAPOOR, ACCOUNTANT MEMBER I.T.A. No.99/Lkw/2022 Assessment Year:2017-18 Dy.C.I.T., Vs. Shri Mohammad Asfand Akhtar, Central Circle-2, Plot No.02, Block-B, Scheme-39, Kanpur. Ram Rai Ki Sarai, Jajmau, Kanpur. PAN:AEMPA0823R (Appellant) (Respondent) Appellant by Shri Ashish Jaiswal, Advocate Respondent by Smt. Sheela Chopra, CIT (DR) Date of hearing 18/07/2022 Date of pronouncement 05/08/2022 O R D E R PER T. S. KAPOOR, A.M. This is an appeal…

THE ACIT-24(1), MUMBAI vs. MUMBAI SHELTER HOUSING DEVELOPMENT, MUMBAI

In the result, the appeal of the revenue in ITA no

ITA 2936/MUM/2022[2018-2019]Status: DisposedITAT Mumbai31 Mar 2022AY 2018-2019

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm The Acit-24(1) Mumbai Shelter Housing Development 401-402, Viraj Towers, Room No.601, Western Express Highway Near Piramal Chambers, Vs. Weh Metro Station, Jeejeebhoy Lane, Andheri (East) Lalbaug, Parel, Mumbai-400 093 Mumbai-400 012 (Appellant) (Respondent) Pan No. Aagfm6042A

For Appellant: Shri Rushabh Mehta, ARFor Respondent: Smt. Mahita Nair, DR
Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND MS. KAVITHA RAJAGOPAL, JM The ACIT-24(1) Mumbai Shelter Housing Development 401-402, Viraj Towers, Room No.601, Western Express Highway Near Piramal Chambers, Vs. Weh Metro Station, Jeejeebhoy Lane, Andheri (East) Lalbaug, Parel, Mumbai-400 093 Mumbai-400 012 (Appellant) (Respondent) PAN No. AAGFM6042A Assessee by : Shri Rushabh Mehta, AR Revenue by : Smt. Mahita Nair, DR Date of hearing: 09.03.2023 Date of pronouncement : 31.03.2023 O R D E R PER PRASHANT MAHARISHI, AM: 01. The learned Asst Commissioner of Incom…

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CIT v. S. Kamaljeet Singh (147 Taxmann 18) — Cited in 57 Judgments | BharatTax