CIT v. S. Kamaljeet Singh

147 Taxmann 18High Court2005#2021 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 366,470 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

Sejal Jewellers Pvt. Ltd., Surat vs. The Income Tax Officer, Ward-2(1)(2), Surat

In the result, appeal of the assessee is allowed

ITA 435/AHD/2017[2012-13]Status: DisposedITAT Surat28 Feb 2022AY 2012-13

Bench: Shripawan Singh, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.435/Ahd/2017 (िनधा"रणवष" / Assessment Year: (2012-13) (Virtual Court Hearing) Sejal Jewellers Pvt. Ltd, Income Tax Officer, Ward-2(1)(2), V Ug-4/5 Rangila Park, Ghod Dod Surat, Aaykar Bhavan, Majura Gate, S. Road, Surat-395007 Surat "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaqcs 8686 P (Appellant ) (Respondent)

For Appellant: Shri Rasesh Shah, CAFor Respondent: Shri H.P. Meena– CIT-DR
Section 131Section 131(1)(d)Section 133(6)Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRIPAWAN SINGH, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA No.435/AHD/2017 (िनधा"रणवष" / Assessment Year: (2012-13) (Virtual Court Hearing) Sejal Jewellers Pvt. Ltd, Income Tax Officer, Ward-2(1)(2), V UG-4/5 Rangila Park, Ghod Dod Surat, Aaykar Bhavan, Majura Gate, s. Road, Surat-395007 Surat "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAQCS 8686 P (Appellant ) (Respondent) Assessee by :Shri Rasesh Shah, CA Respondent by :Shri H.P. Meena– CIT-DR सुनवाईकीतारीख/ Date of Hearing : 21/01/2022 घोषणाकीतारीख/Date of Pronouncement : 28/02/2022 आदेश / O R D E R PER DR…

M/S Swargamrut Dairy Prv Ltd, Mumbai vs. DCIT 11 (2)(2), Mumbai

In the result, appeal of the assessee is allowed

ITA 6839/MUM/2019[2009-10]Status: DisposedITAT Mumbai15 Jun 2021AY 2009-10

Bench: Shri C.N. Prasad, Hon'Ble & Shri M. Balaganesh, Hon'Blem/S. Swargamrut Dairy Pvt. Ltd., V. Dcit – 11(2)(2) 113, 1St Chamber Income Tax Office, Churchgate Maker Chamber-V Mumbai - 400020 Nariman Point – 400021 Pan: Aalcs3714R (Appellant) (Respondent) Assessee By : Shri Vishnu Agarwal Department By : Shri Vijaykumar Menon Date Of Hearing : 18.03.2021 Date Of Pronouncement : 15.06.2021

For Appellant: Shri Vishnu AgarwalFor Respondent: Shri Vijaykumar Menon
Section 143Section 143(1)Section 147Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “E” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI M. BALAGANESH, HON'BLE ACCOUNTANT MEMBER M/s. Swargamrut Dairy Pvt. Ltd., v. DCIT – 11(2)(2) 113, 1st chamber Income Tax Office, Churchgate Maker Chamber-V Mumbai - 400020 Nariman Point – 400021 PAN: AALCS3714R (Appellant) (Respondent) Assessee by : Shri Vishnu Agarwal Department by : Shri Vijaykumar Menon Date of Hearing : 18.03.2021 Date of Pronouncement : 15.06.2021 O R D E R PER C.N. PRASAD (JM) 1. This appeal is filed by the assessee against order of Learned Commissioner of Incom…

Dolphin Goods Pvt. Ltd., Kolkata vs. I.T.O., Ward-6(1), Kolkata

ITA 240/KOL/2020[2009-10]Status: DisposedITAT Kolkata05 May 2021AY 2009-10

Bench: "ी जे. सुधाकर रे"डी, लेखा सद"य एवं/And "ी ऐ. ट". वक", "यायीक सद"य) [Before Shri J. Sudhakar Reddy, Am & Shri A. T. Varkey, Jm]

Section 127Section 131Section 133(6)Section 142(1)Section 143(3)Section 144Section 147Section 263

…1 Dolphin Goods (P) Ltd., AY 2009-10 आयकर अपील"य अधीकरण, "यायपीठ – “C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA (सम")Before "ी जे. सुधाकर रे"डी, लेखा सद"य एवं/and "ी ऐ. ट". वक", "यायीक सद"य) [Before Shri J. Sudhakar Reddy, AM & Shri A. T. Varkey, JM] I.T.A. No. 240/Kol/2020 Assessment Year: 2009-10 Dolphin Goods (P) Ltd. Vs. Income-tax Officer, Wd-6(1), Kolkata. (PAN: AADCD0480B) Appellant Respondent Date of Hearing (Virtual) 08.04.2021 Date of Pronouncement 05.05.2021 For the Appellant Shri Vinod Kumar Jain, AR For the Respondent Shri John Vincent Donkupar Longstich, CIT, DR ORDER…

J.C.I.T.(OSD), Circle-12(1), Kolkata vs. M/S Werit Global Ltd., Kolkata

ITA 55/KOL/2020[2014-15]Status: DisposedITAT Kolkata13 Apr 2021AY 2014-15

Bench: Shri J. Sudhakar Reddy, Am & Shri A. T. Varkey, Jm]

Section 133(6)Section 68

…I.T.A No. 55/Kol/2020,I.T.A. No.20/Kol/2019, I.T.A. No.2191/Kol/2018 & I.T.A. No.115/Kol/2020 M/s Wearit Global Ltd. Assessment years: 2014-15,2015-16 & 2016-17 आयकर अपील"य अधीकरण, "यायपीठ –“A” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA [Before Shri J. Sudhakar Reddy, AM and Shri A. T. Varkey, JM] I.T.A. No.55/Kol/2020 Assessment Year:2014-15 JCIT(OSD),Circle-12(1), Kolkata M/s Wearit Global Ltd. v. (PAN:AABCR4997F) Appellant Respondent I.T.A. No.20/Kol/2019 Assessment Year:2015-16 DCIT, Circle-12(1), Kolkata M/s Wearit Global Ltd. v. (PAN:AABCR4997F) Appellant Respondent I.T.A. No.21…

Wearit Global Ltd., Kolkata vs. DCIT, Circle - 12(1), Kolkata

ITA 2191/KOL/2018[2015-16]Status: DisposedITAT Kolkata13 Apr 2021AY 2015-16

Bench: Shri J. Sudhakar Reddy, Am & Shri A. T. Varkey, Jm]

Section 133(6)Section 68

…I.T.A No. 55/Kol/2020,I.T.A. No.20/Kol/2019, I.T.A. No.2191/Kol/2018 & I.T.A. No.115/Kol/2020 M/s Wearit Global Ltd. Assessment years: 2014-15,2015-16 & 2016-17 आयकर अपील"य अधीकरण, "यायपीठ –“A” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA [Before Shri J. Sudhakar Reddy, AM and Shri A. T. Varkey, JM] I.T.A. No.55/Kol/2020 Assessment Year:2014-15 JCIT(OSD),Circle-12(1), Kolkata M/s Wearit Global Ltd. v. (PAN:AABCR4997F) Appellant Respondent I.T.A. No.20/Kol/2019 Assessment Year:2015-16 DCIT, Circle-12(1), Kolkata M/s Wearit Global Ltd. v. (PAN:AABCR4997F) Appellant Respondent I.T.A. No.21…

JCIT(OSD), Cir.-12(1), Kolkata vs. M/S Wearit Global Ltd., Kolkata

ITA 115/KOL/2020[2016-17]Status: DisposedITAT Kolkata13 Apr 2021AY 2016-17

Bench: Shri J. Sudhakar Reddy, Am & Shri A. T. Varkey, Jm]

Section 133(6)Section 68

…I.T.A No. 55/Kol/2020,I.T.A. No.20/Kol/2019, I.T.A. No.2191/Kol/2018 & I.T.A. No.115/Kol/2020 M/s Wearit Global Ltd. Assessment years: 2014-15,2015-16 & 2016-17 आयकर अपील"य अधीकरण, "यायपीठ –“A” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA [Before Shri J. Sudhakar Reddy, AM and Shri A. T. Varkey, JM] I.T.A. No.55/Kol/2020 Assessment Year:2014-15 JCIT(OSD),Circle-12(1), Kolkata M/s Wearit Global Ltd. v. (PAN:AABCR4997F) Appellant Respondent I.T.A. No.20/Kol/2019 Assessment Year:2015-16 DCIT, Circle-12(1), Kolkata M/s Wearit Global Ltd. v. (PAN:AABCR4997F) Appellant Respondent I.T.A. No.21…

DCIT, Circle - 12(1), Kolkata vs. M/S. Wearit Global Ltd., Kolkata

ITA 20/KOL/2019[2015-16]Status: DisposedITAT Kolkata13 Apr 2021AY 2015-16

Bench: Shri J. Sudhakar Reddy, Am & Shri A. T. Varkey, Jm]

Section 133(6)Section 68

…I.T.A No. 55/Kol/2020,I.T.A. No.20/Kol/2019, I.T.A. No.2191/Kol/2018 & I.T.A. No.115/Kol/2020 M/s Wearit Global Ltd. Assessment years: 2014-15,2015-16 & 2016-17 आयकर अपील"य अधीकरण, "यायपीठ –“A” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA [Before Shri J. Sudhakar Reddy, AM and Shri A. T. Varkey, JM] I.T.A. No.55/Kol/2020 Assessment Year:2014-15 JCIT(OSD),Circle-12(1), Kolkata M/s Wearit Global Ltd. v. (PAN:AABCR4997F) Appellant Respondent I.T.A. No.20/Kol/2019 Assessment Year:2015-16 DCIT, Circle-12(1), Kolkata M/s Wearit Global Ltd. v. (PAN:AABCR4997F) Appellant Respondent I.T.A. No.21…

Acs Traders (P) Ltd., Howrah vs. PCIT-5, Kolkata

ITA 466/KOL/2020[2010-11]Status: DisposedITAT Kolkata26 Mar 2021AY 2010-11

Bench: Shri J. Sudhakar Reddy, Am & Shri A. T. Varkey, Jm]

Section 143(1)Section 147Section 148Section 263

…ITA No.466/Kol/2020 M/s ACS Traders Pvt. Ltd. A.Y. 2010-11 आयकर अपील"य अधीकरण, "यायपीठ –“B” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH: KOLKATA [Before Shri J. Sudhakar Reddy, AM and Shri A. T. Varkey, JM] I.T.A. No. 466/Kol/2020 Assessment Year: 2010-11 ACS Traders Pvt. Ltd. Vs. PCIT-5, Kolkata (PAN: AAHCA 0919 L) Appellant Respondent Date of Hearing 12.03.2021 Date of Pronouncement 26.03.2021 For the Appellant Shri Sanjay Kejriwal, A.R For the Respondent Shri Imokaba Jamir, CIT ORDER Per Shri A. T. Varkey, JM: This appeal preferred by the assessee company is against the order of Ld. Principal…

Acs Traders (P) Ltd., Howrah vs. PCIT-5, Kolkata

ITA 467/KOL/2020[2012-13]Status: DisposedITAT Kolkata05 Mar 2021AY 2012-13

Bench: Shri J. Sudhakar Reddy, Am & Shri A. T. Varkey, Jm]

Section 143(3)Section 147Section 154Section 263

…ITA No.467/Kol/2020 M/s ACS Traders Pvt. Ltd. A.Y. 2012-13 आयकर अपील"य अधीकरण, "यायपीठ –“B” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH: KOLKATA [Before Shri J. Sudhakar Reddy, AM and Shri A. T. Varkey, JM] I.T.A. No. 467/Kol/2020 Assessment Year: 2012-13 ACS Traders Pvt. Ltd. Vs. PCIT-5, Kolkata (PAN: AAHCA 0919 L) Appellant Respondent Date of Hearing 18.02.2021 Date of Pronouncement 05.03.2021 For the Appellant Shri Sanjay Kejriwal, CA For the Respondent Shri Imokaba Jamir, CIT ORDER Per Shri A. T. Varkey, JM: This appeal preferred by the assessee company is against the order of Ld. Principal Co…

Fizaan Commotrade Pvt. Ltd., Kolkata vs. I.T.O., Ward-15(1), Kolkata

ITA 166/KOL/2020[2012-13]Status: DisposedITAT Kolkata03 Mar 2021AY 2012-13

Bench: Shri J. Sudhakar Reddy, Am & Shri A. T. Varkey, Jm]

Section 131Section 143(2)Section 68

…ITA No. 166/Kol/2020 Fizaan Commotrade Pvt. Ltd., A.Y. 2012-13 आयकर अपील"य अधीकरण, "यायपीठ –“B” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH: KOLKATA [Before Shri J. Sudhakar Reddy, AM and Shri A. T. Varkey, JM] I.T.A. No. 166/Kol/2020 Assessment Year: 2012-13 Fizaan Commotrade Pvt. Ltd. Vs. Income-tax Officer, Ward-15(1), (PAN: AABCF8995P) Kolkata. Appellant Respondent Date of Hearing 18.02.2021 Date of Pronouncement 03.03.2021 For the Appellant Shri Miraj D. Shah, AR For the Respondent Smt. Ranu Biswas, Addl. CIT ORDER Per Shri A. T. Varkey, JM: This is an appeal preferred by the assessee against…

M/S Lakshmi Narayan Rice & Food Products Pvt. Ltd., Burdwan vs. I.to., Ward-2(1), Burdman

ITA 501/KOL/2019[2010-11]Status: DisposedITAT Kolkata14 Dec 2020AY 2010-11

Bench: Shri J.Sudhakar Reddy & Shri S.S.Godaraassessment Year: 2010-11 M/S Lakshmi Narayan Rice Income Tax Officer, बनाम & Food Products Pvt. Ltd., Ward-2(1), Aayakar / Vill-Kalsi, P.O. V/S. Bhawan, Court Chotkhanda, P.S. Memari, Compound, Burdwan- Burdwan, Pin-713146 713101 [Pan No.Aabcl 6230 F] .. अपीलाथ" /Appellant ""यथ" /Respondent

Section 143(3)Section 68

…आयकर अपील"य अधीकरण, "यायपीठ – “"स” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “VIRTUAL C-COURT” KOLKATA Before Shri J.Sudhakar Reddy, Accountant Member and Shri S.S.Godara, Judicial Member Assessment Year: 2010-11 M/s Lakshmi Narayan Rice Income Tax Officer, बनाम & Food Products Pvt. Ltd., Ward-2(1), Aayakar / Vill-Kalsi, P.O. V/s. Bhawan, Court Chotkhanda, P.S. Memari, Compound, Burdwan- Burdwan, Pin-713146 713101 [PAN No.AABCL 6230 F] .. अपीलाथ" /Appellant ""यथ" /Respondent Shri Soumitra Choudhury, Advocate अपीलाथ" क" ओर से/By Appellant Shri Supriya Paul, Addl. CIT-DR ""यथ" क" ओर से/By Respo…

M/S Sanmin Trading & Holding Pvt. Ltd., Kolkata vs. I.T.O., Ward-9(4), Kolkata

ITA 2020/KOL/2019[2010-11]Status: DisposedITAT Kolkata13 Nov 2020AY 2010-11

Bench: Sri J. Sudhakar Reddy & Ms. Madhumita Roy)

Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA (Virtual Court) (Before Sri J. Sudhakar Reddy, Accountant Member & Ms. Madhumita Roy, Judicial Member) I.T.A. No. 2020/Kol/2019 Assessment Year: 2010-11 M/s. Sanmin Trading & Holding Pvt. Ltd.……………………...………………..……………Appellant [PAN: AADCS 7072 G] Vs. ITO, Ward-9(4), Kolkata...............................................................................................Respondent Appearances by: Sh. Soumitra Choudhury, Adv., appeared on behalf of the Assessee. Sh. Supriyo Pal, Addl. CIT, appeared on behalf of the Revenue. Date of concluding the hearing :…

M/S. Matarani Vintrade Pvt. Ltd., Kolkata vs. ITO, Ward - 15(1), Kolkata

ITA 343/KOL/2018[2012-13]Status: DisposedITAT Kolkata04 Nov 2020AY 2012-13

Bench: Hon’Ble Shri P.M. Jagtap, V.P (Kz) & Hon’Ble Shri A. T. Varkey, Jm Assessment Year: 2012-13

Section 131Section 142(1)Section 143(3)Section 250Section 251(2)

…ITA No.343/Kol/2018, MataraniVintrade P. Ltd. AY 2012-13 आयकर अपील"य अधीकरण, "यायपीठ –“B” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH: KOLKATA [Before Hon’ble Shri P.M. Jagtap, V.P (KZ) and Hon’ble Shri A. T. Varkey, JM Assessment Year: 2012-13 M/s. MataraniVintrade Pvt. Ltd. Vs. Income-tax Officer, Wd-15(1), (PAN: AAHCM0024E) Kolkata Appellant Respondent Date of Hearing (Virtual) 08-10-2020 Date of Pronouncement 04-11-2020 For the Appellant Shri S. K. Tulsiyan, Advocate & Smt. Puja Somani, CA For the Respondent Shri Vijay Shankar, CIT, DR ORDER Per Shri A.T. Varkey, JM: This is an appeal prefer…

Rahul Agarwal, Kolkata vs. A.C.I.T., Circle-46, Kolkata

In the result, the appeal of assessee is allowed

ITA 77/KOL/2020[2016-17]Status: DisposedITAT Kolkata23 Sept 2020AY 2016-17

Bench: Hon’Ble Shri J.Sudhakar Reddy, Am & Hon’Ble Shri A. T. Varkey, Jm Assessment Year: 2016-17

Section 131Section 68

…1 AY 2016-17 Rahul Agarwal आयकर अपील"य अधीकरण, "यायपीठ –“B” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “B BENCH: KOLKATA [Before Hon’ble Shri J.Sudhakar Reddy, AM and Hon’ble Shri A. T. Varkey, JM Assessment Year: 2016-17 RAHUL AGARWAL Vs. A.C.I.T-Cir-46, Kolkata PAN: AFRPA4752P Appellant Respondent Date of Hearing (Virtual) 14.09.2020 Date of Pronouncement 23 .09.2020 For the Appellant Shri S.M. Surana, Advocate, Ld. AR For the Respondent Smt. Ranu Biswas, Addl. CIT/Ld.DR ORDER Shri A. T. Varkey, JM This is an appeal preferred by the assessee against the order of Ld. CIT(A), 14, Kolkata dated 04-12-2019…

DCIT, Central Circle - 2(4), Kolkata vs. M/S. Maa Annapurna Transport Agency Ltd., Kolkata

In the result, the appeal of revenue is dismissed

ITA 822/KOL/2018[2013-14]Status: DisposedITAT Kolkata15 Jan 2020AY 2013-14

Bench: Shri A.T. Varkery, Jm & Dr. Arjun Lal Saini, Am ]

Section 133(6)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “A”BENCH: KOLKATA [Before Shri A.T. Varkery, JM & Dr. Arjun Lal Saini, AM ] I.TA No. 822/Kol/2018 A.Y 2013-14 DCIT, C.C-2(4), Kolkata Vs. M/s. Maa Annapurna Transport Agency Ltd. PAN: AADCM 0917A Appellant Respondent Date of Hearing 02-01-2020 Date of Pronouncement 15.01-2020 For the Appellant Shri Dhrubajyoti Roy, JCIT, ld.DR For the Respondent Shri S.S. Gupta, FCA & Shri Arvind Agarwal, Advocate, ld.AR ORDER Shri A.T. Varkery, JM This is an appeal preferred by the revenue against the order of Learned Commissioner of Income-tax (Appeals) [ in short, the ‘Ld. CIT (A)…

Sri Jagdish Prasad Sharma, New Delhi vs. ITO, Ghaziabad

The appeal of the assessee is dismissed

ITA 104/DEL/2015[2009-10]Status: DisposedITAT Delhi13 Jan 2020AY 2009-10

Bench: Shri Prashant Maharishi & Shri K.N.Charysri Jagdish Prasad Sharma, Vs. Ito, C/O. Mr. Sandeep Bhatnagar, Ward-1(3), Flat No. 12, 2Nd Floor, Sheel Tara Ghaziabad House, 4866/24, Ansari Road, Darya Ganj, New Delhi Pan: Azpps2130R (Appellant) (Respondent)

For Appellant: Ms. Timsi Sharma, CAFor Respondent: Ms. Rakhi Vimal, Sr. DR
Section 143(3)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “SMC +C”: NEW DELHI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRI K.N.CHARY, JUDICIAL MEMBER Sri Jagdish Prasad Sharma, Vs. ITO, C/o. Mr. Sandeep Bhatnagar, Ward-1(3), Flat No. 12, 2nd Floor, Sheel Tara Ghaziabad House, 4866/24, Ansari Road, Darya Ganj, New Delhi PAN: AZPPS2130R (Appellant) (Respondent) Assessee by : Ms. Timsi Sharma, CA Revenue by: Ms. Rakhi Vimal, Sr. DR Date of Hearing 14/10/2019 Date of pronouncement 13/01/2020 O R D E R PER PRASHANT MAHARISHI, A. M. 1. This is an appeal filed by the assessee against the order of the ld CIT(A), Ghaziaba…

DCIT, Circle-2, Asansol vs. M/S. Diamond Bottling Plant Company, Kolkata

Appeal is dismissed

ITA 894/KOL/2019[2012-13]Status: DisposedITAT Kolkata31 Dec 2019AY 2012-13

Bench: Shri P.M. Jagtap, V.P & Shri S. S. Godara, Jm आयकर अपीलसं./I.T.A No.894/Kol/2019 ("नधा"रण वष" / Assessment Year: 2012-13) Dcit, Circle-2, Asansol Vs. M/S Diamond Bottling Plant Company C/O. S.N. Ghosh & Associates, Seven Brothers Lodge, P.O-Buroshibtala, P.S- Chinsurah, Hooghly, - 712105. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaefd5674R (Appellant) .. (Respondent) Appellant By : Smt. Ranu Biswas, Sr. Dr Respondent By : Shri S.M. Surana, Advocate सुनवाई क" तार"ख/ Date Of Hearing : 11/12/2019 घोषणा क" तार"ख/Date Of Pronouncement : 31/12/2019 आदेश / O R D E R Per Shri S. S. Godara: This Revenue’S Appeal For Assessment Year 2012-13 Arises Against The Commissioner Of Income Tax (A), Asansol Dated 30.01.2019 Passed In Case No.58/Cit(A)/Asl/Dcit/Cir-2/Asl/15-16 Involving Proceedings U/S 143(3) Of The Income Tax Act, 1961; In Short ‘The Act’. Heard Both The Parties. Case File Perused. 2. The Revenue’S Sole Substantive Grievance Seeks To Revive Assessing Officer’S Action Treating Assessee’S Loans Of Rs.11,85,00,000/- As Unexplained Cash Credits U/S 68 Which Has Been Reversed To The Extent Of Rs.5,26,50,251/- In The Cit(A)’S Order. Its Case Accordingly Is That The Assessing Officer Had Rightly Added The Assessee’S Total Loan Amount Of Rs. 11,85,00,000/- Raised From Four Entities M/S Diamond Carbon Pvt. Ltd., M/S Mukherjee Capital Pvt. Ltd., M/S Wimper Trading & Distributors Pvt. Ltd. & M/S Mukherjee Farms Pvt. Ltd.

For Appellant: Smt. Ranu Biswas, Sr. DRFor Respondent: Shri S.M. Surana, Advocate
Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “B”, BENCH KOLKATA BEFORE SHRI P.M. JAGTAP, V.P & SHRI S. S. GODARA, JM आयकर अपीलसं./I.T.A No.894/Kol/2019 ("नधा"रण वष" / Assessment Year: 2012-13) DCIT, Circle-2, Asansol Vs. M/s Diamond Bottling Plant Company C/o. S.N. Ghosh & Associates, Seven Brothers Lodge, P.O-Buroshibtala, P.S- Chinsurah, Hooghly, - 712105. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAEFD5674R (Appellant) .. (Respondent) Appellant by : Smt. Ranu Biswas, Sr. DR Respondent by : Shri S.M. Surana, Advocate सुनवाई क" तार"ख/ Date of Hearing : 11/12/2019 घोषणा क" तार"ख/Date of Pronouncement : 31/12/2019 आदेश / O R…

Tradelink Carrying Pvt. Ltd., Kolkata vs. I.T.O., Ward-4(1), Kolkata

ITA 1636/KOL/2019[2013-14]Status: DisposedITAT Kolkata20 Dec 2019AY 2013-14

Bench: Shri A.T. Varkery, Am ]

Section 133(6)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “C-SMC”BENCH: KOLKATA [Before Shri A.T. Varkery, AM ] I.TA No. 1636/Kol/2019 A.Y 2013-14 M/s. Tradelink Carrying Pvt. Ltd Vs. I.T.O., Ward 4(1), Kolkata PAN: AABCT0283A Appellant Respondent Date of Hearing 25-11-2019 Date of Pronouncement 20.12.2019 For the Appellant Shri M.D. Shah, Advocate, ld. AR For the Respondent Shri Jayanta Khanna, JCIT, ld.DR ORDER This is an appeal preferred by the assessee against the order of Ld. CIT (Appeals) , 2, Kolkata dated 24-06-2019 for the assessment year 2013-14. 2. The main grievance of the assessee is against the action of the ld…

Verma Service Station, Firozabad vs. ACIT, Firozabad

In the result, the appeal of the assessee is dismissed

ITA 212/AGR/2018[2009-10]Status: DisposedITAT Agra11 Sept 2019AY 2009-10

Bench: Shri Laliet Kumar,And Dr. Mitha Lal Meena

Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL AGRA BENCH: AGRA BEFORE SHRI LALIET KUMAR, JUDICIAL MEMBER,AND DR. MITHA LAL MEENA, ACCOUNTANT MEMBER I.T.A No.212/Agra/2018 (ASSESSMENT YEAR: 2009-10) Verma Service Station Bye Pass Vs. ACIT, Circle 2(2)(1), Road, Firozabad. Firozabad. PAN: AAAFV0442K (Respondent) (Appellant) Appellant by Shri R. K. Agarwal & Rahul Agarwal, Advs. Respondent by Shri Waseem Arshad, Sr. DR. Date of Hearing 18.07.2019 Date of Pronouncement 11.09.2019 ORDER Per Dr. M.L. Meena, A.M.: This appeal by the assessee is directed against the order dated 29.12.2017 passed by the Commissioner of In…

Lakshya Educational Trust, Ghaziabad vs. Addl. CIT, Range-1, Ghaziabad

In the result appeal of the assessee is dismissed

ITA 4128/DEL/2017[2010-11]Status: DisposedITAT Delhi04 Jun 2019AY 2010-11

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishilakshya Educational Trust, Vs. Addl. Cit, Range-1, Akhilesh Kumar, Adv., Chamber Ghaziabad No. 206-207, Ansal Satyam, Rdc Raj Nagar, Ghaziabad, Pan: Aatl6943M (Appellant) (Respondent)

For Appellant: Shri Akhilesh Kumar, AdvFor Respondent: Smt Naina Soin Kapil, Sr. DR
Section 11Section 143(3)Section 68

…ay add in the hands of depositor or has to conduct enquiry to bring material to reject loan CIT V Shalimar Buildwell Pvt. Ltd. [2013] 40 taxmann.com 285 (All) 07-09 CIT VSURENDRA CHAND BANSAL [2014) 42 TAXMANN.COM 201 (ALL) 10-10 CIT S. Kamaljeet Singh (2005) 147 Taxmann 18 (ALL) CIT vGangeshwari Metals P. LTD [2014] 361 ITR 10 (DEL) 11-12 ACIT V Shyam Indus Power solutions P Ltd. (2018) 90 taxmann.com 424(DEL-B) 11A-11Q C. When loan is received before or even at the time of starting of business, addition cant be made in the hands of assessee: CIT V Lai Mohar [2017] 88 taxmann.com 260 (Allahabad) C.I.T. V. BHARA…