CIT v. Shree Rama Multi Tech Ltd.

34 Taxmann.com 177High Court2013#2811 most cited

What is CIT v. Shree Rama Multi Tech Ltd. authority for?

Where an assessee company furnishes complete details of share application money, including share application forms, names, addresses, PAN, and other relevant particulars of the share applicants, the amount cannot be added as cash credit under section 68 of the Act.

42

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2026.

Also referred to as

CIT v. Shree Rama Multi Tech Ltd. · 34 Taxmann.com 177 · 319 ITR 331 · Section 68 · share application money · cash credit · identity of subscribers · genuineness of transaction · creditworthiness of applicants · complete details furnished · burden of proof

Also reported as

319 ITR 331

Issues it is cited on

true and full disclosuresource of sourcecreditworthiness of the creditorretraction of statementretracted statementsection 254(2)section 13(3)share capital and share premiumpaper companydumb documentsdisallowance of interest expenditureshare application money

Judgments citing CIT v. Shree Rama Multi Tech Ltd.

Shri Narayan Rao Hebri vs. The Assistant Commissioner of Income Tax

The appeal stands dismissed

ITA/166/2025HC Karnataka20 Feb 2026

Bench: S.G.PANDIT,K. V. ARAVIND

Section 115BSection 133ASection 143(2)Section 260Section 260A

…- 1 - ITA No. 166 of 2025 Reserved on : 20.01.2026 Pronounced on : 20.02.2026 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 20TH DAY OF FEBRUARY, 2026 PRESENT THE HON'BLE MR. JUSTICE S.G.PANDIT AND THE HON'BLE MR. JUSTICE K. V. ARAVIND INCOME TAX APPEAL No. 166 OF 2025 BETWEEN: 1. SHRI NARAYAN RAO HEBRI, (PAN: AASPH2926A; S/O SHRI DHUMANNA, AGE ABOUT 71 YEARS) (RESIDING AT No.1, CHINNA, S. N. NAGAR MAIN ROAD, SAGAR 577204). …APPELLANT (BY SRI K.K. CHYTHANYA, SENIOR COUNSEL A/W SRI TATA KRISHNA, ADVOCATE) AND: 1. THE ASSISTANT COMMISSIO…

Bhandari Gold and Jewellers Private Limited, Mumbai vs. CIT (Appeal), NFAC - Delhi

In the result, appeal filed by the assessee is allowed for statistical purpose

ITA 1619/MUM/2022[2017-2018]Status: DisposedITAT Mumbai19 Jul 2023AY 2017-2018

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Bledcit – 6(1)(2) V. M/S. Bandari Gold & Jewellers Pvt. Ltd., 407, Bussaudyog Bhavan Room No. 538B, 5Th Floor Tokersi, Jivraj Road, Sewree Aayakar Bhavan, M.K. Road Mumbai - 400015 Mumbai - 400020 Pan: Aadcb1291J (Appellant) (Respondent)

Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B”, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, HON'BLE JUDICIAL MEMBER DCIT – 6(1)(2) v. M/s. Bandari Gold and Jewellers Pvt. Ltd., 407, BussaUdyog Bhavan Room No. 538B, 5th Floor Tokersi, Jivraj Road, Sewree Aayakar Bhavan, M.K. Road Mumbai - 400015 Mumbai - 400020 PAN: AADCB1291J (Appellant) (Respondent) ITA.No. 1619/MUM/2022 (A.Y. 2017-18) M/s. Bandari Gold and Jewellers Pvt. Ltd., v. CIT(A) 407, 4th Floor Room No. 401, 4th Floor Udyog Bhavan C-Block, Civic Center Tokersi, Jivraj Road, Sewree Delhi Mumbai -…

Cy. CIT 6(1) (2), Mumbai vs. M/S. Bhandari Gold & Jewellers Pvt. Ltd, Mumbai

In the result, appeal filed by the assessee is allowed for statistical purpose

ITA 1564/MUM/2022[2017-18]Status: DisposedITAT Mumbai19 Jul 2023AY 2017-18

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Bledcit – 6(1)(2) V. M/S. Bandari Gold & Jewellers Pvt. Ltd., 407, Bussaudyog Bhavan Room No. 538B, 5Th Floor Tokersi, Jivraj Road, Sewree Aayakar Bhavan, M.K. Road Mumbai - 400015 Mumbai - 400020 Pan: Aadcb1291J (Appellant) (Respondent)

Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B”, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, HON'BLE JUDICIAL MEMBER DCIT – 6(1)(2) v. M/s. Bandari Gold and Jewellers Pvt. Ltd., 407, BussaUdyog Bhavan Room No. 538B, 5th Floor Tokersi, Jivraj Road, Sewree Aayakar Bhavan, M.K. Road Mumbai - 400015 Mumbai - 400020 PAN: AADCB1291J (Appellant) (Respondent) ITA.No. 1619/MUM/2022 (A.Y. 2017-18) M/s. Bandari Gold and Jewellers Pvt. Ltd., v. CIT(A) 407, 4th Floor Room No. 401, 4th Floor Udyog Bhavan C-Block, Civic Center Tokersi, Jivraj Road, Sewree Delhi Mumbai -…

ACIT CC-18 vs. Neena Hardeep Singh

Accordingly, this ground is allowed for statistical purposes

ITA 1421/DEL/2008[2004-2005]Status: DisposedITAT Delhi14 Jun 2023AY 2004-2005

Bench: Sh. Shamim Yahya & Sh. Anubhav Sharmaacit, Vs. Mrs. Neena Hardeep Singh Central Circle-18, L-5, Hauz Khas Enclave, Room No. 327, 3Rd Floor New Delhi Ara Centre, E-2, Pan : Aarps4684B Jhandewalan Extn., New Delhi

Section 143(2)Section 143(3)Section 250

…ts/ Tribunals have held that an assessee can raise additional grounds/ claims in cross objection filed in response to the Departmental appeal before the Tribunal, provided facts are on record:  CIT vs Silver Line: 383 ITR 455 (Del)  CIT vs K Venkatesh Dutt: 319 ITR 331 (Kar)  DCIT vs. Turquoise Investment & Finance Ltd.: 299 ITR 143 (MP)  Fast Booking (I) (P.) Ltd. vs DCIT: 378 ITR 693 (Del)  DCIT vs Liquid Investment & Trading Co. Ltd.:  Steri Sheets Ltd in ITA No.546 & 547/Del/2000 (Del Trib.) ITA No. 1421/Del/2008 & C.O. No. 26/Del/09 Neena Hardeep Singh 12  Daler Singh Mehndi vs DCIT: [2018] 91 taxm…

DCIT Central Circle-2(2), Mumbai vs. M/S Suchir Chemicals Pvt Ltd, Mumbai

In the result, appeal filed by the Revenue is dismissed

ITA 677/MUM/2022[2010-11]Status: DisposedITAT Mumbai20 Dec 2022AY 2010-11

Bench: Shri Amit Shukla, Hon'Ble & Shri S. Rifaur Rahman, Hon'Bledcit –Central Circle – 2(2) V. M/S. Suchir Chemicals Pvt. Ltd., Old Cgo Building (Amalgamated Company – Manan Pharma Pvt Ltd. W.E.F 01.04.2013) Room No. 806, 8Th Floor 2Nd Floor, Shiv Ashish M.K. Road, Mumbai - 400020 Andheri Prade, Mumbai - 400005 Pan: Aaccm7533K (Appellant) (Respondent) Assessee By : Ms. Pooja Rander & Shri Rushabh Mehta Department By : Shri Manoj Sinha

For Appellant: Ms. Pooja Rander &For Respondent: Shri Manoj Sinha
Section 115JSection 131Section 142(1)Section 143(1)Section 143(2)Section 148Section 68

…Ltd. v. Union of India [2012] (19 taxmann.com 176) has been distinguished by Hon'ble Jurisdictional High Court in this case. 7.14 The following case laws are also worth mentioning here: (i) The Commissioner of Income Tax v. Shree Rama Multi Tech Ltd. [2013] [34 Taxmann.com 177] (GUJ.) In this case, the Hon'ble High Court has decided that where the assessee company had furnished complete details of receipt of share application money along with share application forms, names, addresses. PAN and other relevant details of share applicants, share application money could not be added as cash credit under section 68 of…

Asst CIT CC 1 (3), Mumbai vs. M/S Poonam Skyline Construction, Mumbai

In the result, all the revenue appeals are dismissed and the appeal of the assessee is allowed

ITA 752/MUM/2020[2012-13]Status: DisposedITAT Mumbai05 Dec 2022AY 2012-13
Section 132(1)Section 133A

…THE INCOME TAX APPELLATE TRIBUNAL “C” Bench, Mumbai Shri B.R. Baskaran (AM) & Shri Rahul Chaudhary (JM) I.T.A. No. 751/Mum/2020 (A.Y. 2013-14) Vs. M/s. Poonam Shanti ACIT, Central Circle-1(3) 905, 9th Floor Developers Pratishtha Bhavan 66B, 3rd Floor, Poddar Old CGO Building Annexe Chambers, 22E Sayed M.K. Road Abdulla Barelvi Road Mumbai-400 020. Fort, Mumbai-400 001. PAN : AAMFP0302N (Appellant) (Respondent) I.T.A. No. 748/Mum/2020 (A.Y. 2011-12) I.T.A. No. 749/Mum/2020 (A.Y. 2012-13) Vs. M/s. Poonam Mega ACIT, Central Circle-1(3) 905, 9th Floor Developers Pratishtha Bhavan 66B, 3rd Floor, Poddar Old CGO…

Asst CIT CC 1 (3), Mumbai vs. M/S Poonam Shanti Developers, Mumbai

In the result, all the revenue appeals are dismissed and the appeal of the assessee is allowed

ITA 751/MUM/2020[2013-14]Status: DisposedITAT Mumbai05 Dec 2022AY 2013-14
Section 132(1)Section 133A

…THE INCOME TAX APPELLATE TRIBUNAL “C” Bench, Mumbai Shri B.R. Baskaran (AM) & Shri Rahul Chaudhary (JM) I.T.A. No. 751/Mum/2020 (A.Y. 2013-14) Vs. M/s. Poonam Shanti ACIT, Central Circle-1(3) 905, 9th Floor Developers Pratishtha Bhavan 66B, 3rd Floor, Poddar Old CGO Building Annexe Chambers, 22E Sayed M.K. Road Abdulla Barelvi Road Mumbai-400 020. Fort, Mumbai-400 001. PAN : AAMFP0302N (Appellant) (Respondent) I.T.A. No. 748/Mum/2020 (A.Y. 2011-12) I.T.A. No. 749/Mum/2020 (A.Y. 2012-13) Vs. M/s. Poonam Mega ACIT, Central Circle-1(3) 905, 9th Floor Developers Pratishtha Bhavan 66B, 3rd Floor, Poddar Old CGO…

Asst CIT CC 1 (3), Mumbai vs. M/S Poonam Realty, Mumbai

In the result, all the revenue appeals are dismissed and the appeal of the assessee is allowed

ITA 750/MUM/2020[2014-15]Status: DisposedITAT Mumbai05 Dec 2022AY 2014-15
Section 132(1)Section 133A

…THE INCOME TAX APPELLATE TRIBUNAL “C” Bench, Mumbai Shri B.R. Baskaran (AM) & Shri Rahul Chaudhary (JM) I.T.A. No. 751/Mum/2020 (A.Y. 2013-14) Vs. M/s. Poonam Shanti ACIT, Central Circle-1(3) 905, 9th Floor Developers Pratishtha Bhavan 66B, 3rd Floor, Poddar Old CGO Building Annexe Chambers, 22E Sayed M.K. Road Abdulla Barelvi Road Mumbai-400 020. Fort, Mumbai-400 001. PAN : AAMFP0302N (Appellant) (Respondent) I.T.A. No. 748/Mum/2020 (A.Y. 2011-12) I.T.A. No. 749/Mum/2020 (A.Y. 2012-13) Vs. M/s. Poonam Mega ACIT, Central Circle-1(3) 905, 9th Floor Developers Pratishtha Bhavan 66B, 3rd Floor, Poddar Old CGO…

Asst CIT CC 1 (3), Mumbai vs. M/S Poonam Mega Developers, Mumbai

In the result, all the revenue appeals are dismissed and the appeal of the assessee is allowed

ITA 749/MUM/2020[2012-13]Status: DisposedITAT Mumbai05 Dec 2022AY 2012-13
Section 132(1)Section 133A

…THE INCOME TAX APPELLATE TRIBUNAL “C” Bench, Mumbai Shri B.R. Baskaran (AM) & Shri Rahul Chaudhary (JM) I.T.A. No. 751/Mum/2020 (A.Y. 2013-14) Vs. M/s. Poonam Shanti ACIT, Central Circle-1(3) 905, 9th Floor Developers Pratishtha Bhavan 66B, 3rd Floor, Poddar Old CGO Building Annexe Chambers, 22E Sayed M.K. Road Abdulla Barelvi Road Mumbai-400 020. Fort, Mumbai-400 001. PAN : AAMFP0302N (Appellant) (Respondent) I.T.A. No. 748/Mum/2020 (A.Y. 2011-12) I.T.A. No. 749/Mum/2020 (A.Y. 2012-13) Vs. M/s. Poonam Mega ACIT, Central Circle-1(3) 905, 9th Floor Developers Pratishtha Bhavan 66B, 3rd Floor, Poddar Old CGO…

Asst CIT CC 1 (3), Mumbai vs. M/S Poonam Mega Developers, Mumbai

In the result, all the revenue appeals are dismissed and the appeal of the assessee is allowed

ITA 748/MUM/2020[2011-12]Status: DisposedITAT Mumbai05 Dec 2022AY 2011-12
Section 132(1)Section 133A

…THE INCOME TAX APPELLATE TRIBUNAL “C” Bench, Mumbai Shri B.R. Baskaran (AM) & Shri Rahul Chaudhary (JM) I.T.A. No. 751/Mum/2020 (A.Y. 2013-14) Vs. M/s. Poonam Shanti ACIT, Central Circle-1(3) 905, 9th Floor Developers Pratishtha Bhavan 66B, 3rd Floor, Poddar Old CGO Building Annexe Chambers, 22E Sayed M.K. Road Abdulla Barelvi Road Mumbai-400 020. Fort, Mumbai-400 001. PAN : AAMFP0302N (Appellant) (Respondent) I.T.A. No. 748/Mum/2020 (A.Y. 2011-12) I.T.A. No. 749/Mum/2020 (A.Y. 2012-13) Vs. M/s. Poonam Mega ACIT, Central Circle-1(3) 905, 9th Floor Developers Pratishtha Bhavan 66B, 3rd Floor, Poddar Old CGO…

Nuland Infrastructure Private Limited, Hyderabad vs. Income Tax Offiers, Ward -16(2), Hyderabad

In the result, appeal filed by the assessee is dismissed

ITA 23/HYD/2022[2011-12]Status: DisposedITAT Hyderabad04 Aug 2022AY 2011-12

Bench: Shri R.K. Panda & Shri Laliet Kumarassessment Year: 2011-12 M/S. Nuland Infrastructure Vs. Income Tax Officer (P) Ltd, Hyderabad Ward 16(2) Pan:Aaccn5235D Hyderabad (Appellant) (Respondent) Assessee By: Shri T. Rajender Prasad, Ca Revenue By: Shri Rajendra Kumar, Cit (Dr) Date Of Hearing: 02/08/2022 Date Of Pronouncement: 04/08/2022 Order Per R.K. Panda, A.M This Appeal Filed By The Assessee Is Directed Against The Order Dated 8.5.2020 Of The Learned Cit (A)-4, Hyderabad Relating To A.Y.2011-12. 2. There Is A Delay Of 545 Days In Filing Of This Appeal By The Assessee For Which The Assessee Has Filed A Condonation Application Along With An Affidavit Explaining The Reasons For Such Delay Which Is Due To The Prevailing Covid. After Hearing Both The Sides & Following The Decision Of The Hon'Ble Supreme Court In The Case Of Suo Moto Write Petition (C) No.3 Of 2020 Order Dated 10.01.2022 Wherein It Is Held That The Period From 15.3.2020 Till

For Appellant: Shri T. Rajender Prasad, CAFor Respondent: Shri Rajendra Kumar, CIT (DR)
Section 142(1)Section 144Section 148

…ITA No 23 of 2022 Nuland Infrastructure P Ltd Hyderabad आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ A‘ Bench, Hyderabad Before Shri R.K. Panda, Accountant Member AND Shri Laliet Kumar, Judicial Member Assessment Year: 2011-12 M/s. Nuland Infrastructure Vs. Income Tax Officer (P) Ltd, Hyderabad Ward 16(2) PAN:AACCN5235D Hyderabad (Appellant) (Respondent) Assessee by: Shri T. Rajender Prasad, CA Revenue by: Shri Rajendra Kumar, CIT (DR) Date of hearing: 02/08/2022 Date of pronouncement: 04/08/2022 ORDER Per R.K. Panda, A.M This appeal filed by the assessee is directed again…

Arvind Hanjarimal Jain, Mumbai vs. Asst CIT 31 (2), Mumbai

In the result, all the appeals filed by the assessee are allowed

ITA 270/MUM/2020[2012-13]Status: DisposedITAT Mumbai29 Mar 2022AY 2012-13

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Amarjit Singh, Hon'Ble

For Appellant: Shri Jain DixitFor Respondent: Shri Mehul Jain
Section 132Section 133(6)Section 139Section 143Section 143(2)Section 143(3)Section 148Section 154

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “A” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, HON'BLE JUDICIAL MEMBER ITA NOs. 267, 268, 269 & 270/MUM/2020 (A.Ys: 2009-10, 2010-11, 2011-12 & 2012-13) Aravind Hanjarimal Jain v. ACIT – 31(1) 23/26, Vijay Vills Jawahar Nagar Kautilya Bhavan S.V. Road, Goregaon (W) Bandra Kurla Complex Mumbai - 400062 Bandra(E), Mumbai - 400051 PAN: AAAPJ9738Q (Appellant) (Respondent) Assessee by : Shri Jain Dixit Department by : Shri Mehul Jain Date of Hearing : 13.01.2022 Date of Pronouncement : 29.03.2022 O R D E R PER S.…

Arvind Hanjarimal Jain, Mumbai vs. Asst CIT 31 (2), Mumbai

In the result, all the appeals filed by the assessee are allowed

ITA 269/MUM/2020[2011-12]Status: DisposedITAT Mumbai29 Mar 2022AY 2011-12

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Amarjit Singh, Hon'Ble

For Appellant: Shri Jain DixitFor Respondent: Shri Mehul Jain
Section 132Section 133(6)Section 139Section 143Section 143(2)Section 143(3)Section 148Section 154

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “A” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, HON'BLE JUDICIAL MEMBER ITA NOs. 267, 268, 269 & 270/MUM/2020 (A.Ys: 2009-10, 2010-11, 2011-12 & 2012-13) Aravind Hanjarimal Jain v. ACIT – 31(1) 23/26, Vijay Vills Jawahar Nagar Kautilya Bhavan S.V. Road, Goregaon (W) Bandra Kurla Complex Mumbai - 400062 Bandra(E), Mumbai - 400051 PAN: AAAPJ9738Q (Appellant) (Respondent) Assessee by : Shri Jain Dixit Department by : Shri Mehul Jain Date of Hearing : 13.01.2022 Date of Pronouncement : 29.03.2022 O R D E R PER S.…

Arvind Hanjarimal Jain, Mumbai vs. Asst CIT 31 (2), Mumbai

In the result, all the appeals filed by the assessee are allowed

ITA 268/MUM/2020[2010-11]Status: DisposedITAT Mumbai29 Mar 2022AY 2010-11

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Amarjit Singh, Hon'Ble

For Appellant: Shri Jain DixitFor Respondent: Shri Mehul Jain
Section 132Section 133(6)Section 139Section 143Section 143(2)Section 143(3)Section 148Section 154

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “A” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, HON'BLE JUDICIAL MEMBER ITA NOs. 267, 268, 269 & 270/MUM/2020 (A.Ys: 2009-10, 2010-11, 2011-12 & 2012-13) Aravind Hanjarimal Jain v. ACIT – 31(1) 23/26, Vijay Vills Jawahar Nagar Kautilya Bhavan S.V. Road, Goregaon (W) Bandra Kurla Complex Mumbai - 400062 Bandra(E), Mumbai - 400051 PAN: AAAPJ9738Q (Appellant) (Respondent) Assessee by : Shri Jain Dixit Department by : Shri Mehul Jain Date of Hearing : 13.01.2022 Date of Pronouncement : 29.03.2022 O R D E R PER S.…

Arvind Hanjarimal Jain, Mumbai vs. Asst CIT 31 (2), Mumbai

In the result, all the appeals filed by the assessee are allowed

ITA 267/MUM/2020[2009-10]Status: DisposedITAT Mumbai29 Mar 2022AY 2009-10

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Amarjit Singh, Hon'Ble

For Appellant: Shri Jain DixitFor Respondent: Shri Mehul Jain
Section 132Section 133(6)Section 139Section 143Section 143(2)Section 143(3)Section 148Section 154

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “A” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, HON'BLE JUDICIAL MEMBER ITA NOs. 267, 268, 269 & 270/MUM/2020 (A.Ys: 2009-10, 2010-11, 2011-12 & 2012-13) Aravind Hanjarimal Jain v. ACIT – 31(1) 23/26, Vijay Vills Jawahar Nagar Kautilya Bhavan S.V. Road, Goregaon (W) Bandra Kurla Complex Mumbai - 400062 Bandra(E), Mumbai - 400051 PAN: AAAPJ9738Q (Appellant) (Respondent) Assessee by : Shri Jain Dixit Department by : Shri Mehul Jain Date of Hearing : 13.01.2022 Date of Pronouncement : 29.03.2022 O R D E R PER S.…

Dy CIT Central Circle-4(1), Mumbai vs. M/S Vinodkumar Bajaj & Company HUF, Mumbai

In the result, both the appeals of the revenue are dismissed

ITA 1873/MUM/2020[2009-10]Status: DisposedITAT Mumbai27 Jan 2022AY 2009-10
For Appellant: Ms. Hema SharmaFor Respondent: Shri S.N. Kabra
Section 132(4)Section 143(3)Section 148Section 68

…estment (P) Ltd (2011) 330 ITR 298 (Del- High Court) 11. CIT vs. Namastey Chemicals Pvt. Ltd (2013) 33 Taxmann.com 271 (Guj-High Court) 12. CIT vs. Peoples General Hospital Ltd. (2013) 356 ITR 65 (WIP- High Court) 13. CIT vs. Shree Rama Multi Tech Ltd. (2013) 34 Taxmann.com 177 (Guj-HC) 14. CIT vs. Nikunj Eximp Enterprises (P.) Ltd (2013) 35 Taxmann.com 384 (Bom) 15. CIT vs. Samir Bio-Tech Pvt. Ltd (2010) 325 ITR 294 (Del-High Court) 6. The Ld. DR on the other hand strongly supported the order of the Ld. CIT(A) and submitted that the AO as well as the Ld. CIT(A) brought out clear facts to the effect that the ass…

Indravadan Hanjarimal Jain, Mumbai vs. Asst CIT 31(2), Mumbai

In the result, all the appeals of the assessee are allowed

ITA 278/MUM/2020[2008-09]Status: DisposedITAT Mumbai08 Sept 2021AY 2008-09

Bench: Shri Rajesh Kumar & Shri Ravish Sood

For Appellant: Shri Jain Dixit, A.RFor Respondent: Ms. Shreekala Pardesh, D.R
Section 143(3)Section 147Section 148Section 148(2)Section 234BSection 271(1)(c)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “C”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI RAVISH SOOD, JUDICIAL MEMBER ITA Nos.278, 279, 280, 281 & 282/M/2020 Assessment Years: 2008-09, 2009-10, 2010-11, 2011-12 & 2012-13 M/s. Indravadan ACIT 31(2), Hanjarimal Jain, Kautilya Bhavan, 701, Near Patel Petrol Bandra Kurla Complex, Pump, Vs. Mumbai – 400 051 Anmol Presitge, Goregaon, Mumbai – 400 104 PAN: AAAPJ9737B (Appellant) (Respondent) Present for: Assessee by : Shri Jain Dixit, A.R. Revenue by : Ms. Shreekala Pardesh, D.R. Date of Hearing : 27.07.2021 Date of Pronouncement : 08.09.20…

Asst CC 1 (3), Mumbai vs. M/S Neminath Associates, Mumbai

In the result, appeals of the revenue are dismissed

ITA 8043/MUM/2019[2013-14]Status: DisposedITAT Mumbai14 Jun 2021AY 2013-14

Bench: Shri C.N. Prasad, Hon'Ble & Shri M. Balaganesh, Hon'Ble

For Appellant: Ms. Hema SharmaFor Respondent: Shri Tharian Oommen
Section 143(3)Section 147Section 271(1)(c)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “B” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI M. BALAGANESH, HON'BLE ACCOUNTANT MEMBER ITA NOs. 8034, 8035 & 8043/MUM/2019 (A.Y: 2011-12, 2012-13 & 2013-14) Asst. CIT – Central Circle - 1(3) v. M/s. Neminath Associates 905, 9th Floor B-101, Ramji House Pratistha Bhavan 1st Floor, Kalbadevi Road Old. C.G.O. Building (Annexe) 30, Jambul Wadi Aayakar Bhavan, M.K. Road Mumbai – 400002 Mumbai - 400020 PAN: AAHFN7114P (Appellant) (Respondent) Assessee by : Ms. Hema Sharma Department by : Shri Tharian Oommen Date of Hearing : 20.05.2021…

Asst CIT CC 1 (3), Mumbai vs. M/S Neminath Associates, Mumbai

In the result, appeals of the revenue are dismissed

ITA 8035/MUM/2019[2012-13]Status: DisposedITAT Mumbai14 Jun 2021AY 2012-13

Bench: Shri C.N. Prasad, Hon'Ble & Shri M. Balaganesh, Hon'Ble

For Appellant: Ms. Hema SharmaFor Respondent: Shri Tharian Oommen
Section 143(3)Section 147Section 271(1)(c)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “B” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI M. BALAGANESH, HON'BLE ACCOUNTANT MEMBER ITA NOs. 8034, 8035 & 8043/MUM/2019 (A.Y: 2011-12, 2012-13 & 2013-14) Asst. CIT – Central Circle - 1(3) v. M/s. Neminath Associates 905, 9th Floor B-101, Ramji House Pratistha Bhavan 1st Floor, Kalbadevi Road Old. C.G.O. Building (Annexe) 30, Jambul Wadi Aayakar Bhavan, M.K. Road Mumbai – 400002 Mumbai - 400020 PAN: AAHFN7114P (Appellant) (Respondent) Assessee by : Ms. Hema Sharma Department by : Shri Tharian Oommen Date of Hearing : 20.05.2021…

Asst CIT CC 1 (3), Mumbai vs. M/S Neminath Associates, Mumbai

In the result, appeals of the revenue are dismissed

ITA 8034/MUM/2019[2011-12]Status: DisposedITAT Mumbai14 Jun 2021AY 2011-12

Bench: Shri C.N. Prasad, Hon'Ble & Shri M. Balaganesh, Hon'Ble

For Appellant: Ms. Hema SharmaFor Respondent: Shri Tharian Oommen
Section 143(3)Section 147Section 271(1)(c)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “B” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI M. BALAGANESH, HON'BLE ACCOUNTANT MEMBER ITA NOs. 8034, 8035 & 8043/MUM/2019 (A.Y: 2011-12, 2012-13 & 2013-14) Asst. CIT – Central Circle - 1(3) v. M/s. Neminath Associates 905, 9th Floor B-101, Ramji House Pratistha Bhavan 1st Floor, Kalbadevi Road Old. C.G.O. Building (Annexe) 30, Jambul Wadi Aayakar Bhavan, M.K. Road Mumbai – 400002 Mumbai - 400020 PAN: AAHFN7114P (Appellant) (Respondent) Assessee by : Ms. Hema Sharma Department by : Shri Tharian Oommen Date of Hearing : 20.05.2021…

CIT v. Shree Rama Multi Tech Ltd. (34 Taxmann.com 177) — Cited in 42 Judgments | BharatTax