CIT v. Sophia

49 Taxmann.com 13High Court2014#5290 most cited

What is CIT v. Sophia authority for?

When an assessee provides documentary evidence to establish the identity, creditworthiness, and genuineness of share application money, the primary focus shifts to the source and availability of funds. If these are satisfactorily explained, an addition under section 68 may be deleted.

22

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2018 to 2025.

Also referred to as

CIT v. Nipuan Auto (P) Ltd. · Section 68 · share application money · onus of proof · genuineness of transaction · creditworthiness · source of funds · addition under section 68 · accommodation entry

Issues it is cited on

onus of proofprotective assessmentpercentage completion methodpaper companysource of sourceshare capital and share premiumicdsshare application moneysection 139(4)addition under section 68genuineness of the transactionaccommodation entry

Judgments citing CIT v. Sophia

Versatile Polytech P.Ltd, New Delhi vs. ACIT, Central Circle-15, New Delhi

In the result, ITA No.2257/Del/2018 filed by the Revenue is dismissed and the

ITA 1088/DEL/2018[2014-15]Status: DisposedITAT Delhi15 Mar 2019AY 2014-15

Bench: Shri R.K. Panda & Ms Suchitra Kambleassessment Year: 2009-10 Acit, Vs Versatile Polytech P. Ltd., Central Circle-15, 25, Bazar Lane, New Delhi. Superior House, Bangali Market, New Delhi. Pan: Aaccv1244Q Assessment Year: 2014-15 Versatile Polytech P. Ltd., Vs. Acit, 25, Bazar Lane, Central Circle-15, Superior House, New Delhi. Bangali Market, New Delhi. Pan: Aaccv1244Q (Appellant) (Respondent) Assessee By : Shri V.K. Aggarwal, Ar & Ms Shweta Bansal, Ca Revenue By : Smt. Sulekha Verma, Cit, Dr Date Of Hearing : 06.02.2019 Date Of Pronouncement : .03.2019 Order Per R.K. Panda, Am:

For Appellant: Shri V.K. Aggarwal, AR &For Respondent: Smt. Sulekha Verma, CIT, DR
Section 115JSection 132Section 132(3)Section 132(4)Section 143(3)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : F : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER Assessment Year: 2009-10 ACIT, Vs Versatile Polytech P. Ltd., Central Circle-15, 25, Bazar Lane, New Delhi. Superior House, Bangali Market, New Delhi. PAN: AACCV1244Q Assessment Year: 2014-15 Versatile Polytech P. Ltd., Vs. ACIT, 25, Bazar Lane, Central Circle-15, Superior House, New Delhi. Bangali Market, New Delhi. PAN: AACCV1244Q (Appellant) (Respondent) Assessee by : Shri V.K. Aggarwal, AR & Ms Shweta Bansal, CA Revenue by : Smt. Sulekha Verma, CIT, DR Date of Hear…

DCIT 9(3)(1), Mumbai vs. Fern Infrastructure P.Ltd, Mumbai

ITA 3390/MUM/2016[2010-11]Status: DisposedITAT Mumbai31 May 2018AY 2010-11
For Appellant: Shri Vijay MehtaFor Respondent: Shri Saurabh Deshpande
Section 131(1)Section 133Section 68

…आयकर अपील"य अ"धकरण “के” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI SHAMIM YAHYA, AM AND SHRI RAVISH SOOD, JM आयकर अपील सं./I.T.A. No. 3390/Mum/2016 ("नधा"रण वष" / Assessment Year: 2010-11) Dy. CIT-9(3)(1), M/s. Fern Infrastructure Pvt. Ltd. बनाम/ 215, Aayakar Bhavan, 2nd Floor, 6th Floor, Akurti Trade Centre, M. K. Marg, Mumbai-400 020 Road No. 7, Marol, MIDC, Vs. Andheri (E), Mumbai-400 093 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. AABCF 2322 C (Revenue) : (Assessee) आयकर अपील सं./I.T.A. No. 3141/Mum/2016 ("नधा"रण वष" / Assessment Year: 2010-11) बनाम/ M/s. Fern Infrastructur…

CIT v. Sophia (49 Taxmann.com 13) — Cited in 22 Judgments | BharatTax