How many judgments cite CIT v. Stellar Investment Ltd.?

146 judgments on BharatTax cite CIT v. Stellar Investment Ltd. (192 ITR 287), spanning 2008 to 2026.

CIT v. Stellar Investment Ltd.

Q: Which sections of the Income Tax Act does CIT v. Stellar Investment Ltd. come up under?

It is most often cited in judgments turning on Section 1961, Section 68, Section 143(3), Section 68 of the Income Tax Act, Section 142(1), Section 139(1).

192 ITR 287High Court1991#690 most cited

What is CIT v. Stellar Investment Ltd. authority for?

Once the identity of the shareholders is established, no addition can be made in the hands of the assessee company under Section 68 for share capital or share application money, as it cannot be treated as undisclosed income.

146

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2008 to 2026.

Also referred to as

CIT v. Stellar Investment Ltd. · 192 ITR 287 · Section 68 · share application money addition · unexplained cash credit · identity of shareholders · genuineness of transaction · undisclosed income company · assessee company burden of proof · accommodation entry share capital

Sections most often in play

Section 1961 Section 68 Section 143(3)Section 68 of the Income Tax Act Section 142(1)Section 139(1)Section 143(2)Section 10B

Issues it is cited on

addition under section 68 share application money genuineness of the transaction accommodation entry unexplained cash credit undisclosed income section 131 income-tax officer section 68 section 133(6)previous year transfer

Judgments citing CIT v. Stellar Investment Ltd.

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, New Delhi vs. M/S. Mahesh Wood Products (P) Ltd., New Delhi

In the result, the ITA No

ITA 4875/DEL/2014[2010-11]Status: DisposedITAT Delhi21 Feb 2019AY 2010-11

Bench: Sh. H.S. Sidhu & Shri Prashant Maharishi

Section 132Section 132(4)Section 143(2)Section 153A

…d amount cannot be taken as unexplained income in the hands of the recipient assessee. The above view was followed in plethora of judgments some of them are mentioned below: (1) Sofia Finance Ltd (205 ITR 98) (Del) (FB) (2) CIT vs Steller Investment Ltd (192 ITR 287) (Del) upheld in CIT vs Steller Investment Ltd (251 ITR 263) (SC) (3) CIT VS Vrindavan Farms (P) Ltd ITA No. 71 to 72 & 84/2015 (Del) dated 12.08.2015 (PB 1-2) (4) CIT vs Fair Invest P Ltd ITA No.232/2012 Dt:22.11.2012 (Del) (PB 75-78); (5) Pr. CIT vs. Goodview Trading Pvt. Ltd. ITA No.377 of 2016 (Del) dated 21.11.2016 (PB 93-95) (6)…

DCIT, New Delhi vs. M/S. Mahesh Wood Products (P) Ltd., New Delhi

In the result, the ITA No

ITA 4874/DEL/2014[2009-10]Status: DisposedITAT Delhi21 Feb 2019AY 2009-10

Bench: Sh. H.S. Sidhu & Shri Prashant Maharishi

Section 132Section 132(4)Section 143(2)Section 153A

DCIT, New Delhi vs. M/S. Mahesh Wood Products (P) Ltd., New Delhi

In the result, the ITA No

ITA 4873/DEL/2014[2008-09]Status: DisposedITAT Delhi21 Feb 2019AY 2008-09

Bench: Sh. H.S. Sidhu & Shri Prashant Maharishi

Section 132Section 132(4)Section 143(2)Section 153A

ITO 12(2)(3), Mumbai vs. Greeksoft Institute of Financial Market Pvt. Ltd., Mumbai

In the result, the appeal filed by the revenue is dismissed

ITA 3969/MUM/2017[2012-13]Status: DisposedITAT Mumbai24 Oct 2018AY 2012-13

Bench: Shri B.R. Baskaran (Am) & Shri Ravish Sood(Jm)

Section 133(6)Section 68

…his order:- (a) Oasis Hospitalities P Ltd (2011)(333 ITR 119)(Delhi) (b) CIT vs. Creative World Telefilms Ltd (ITA No.2182 of 2009 dated October 12, 2009 – 333 ITR 100) (c) CIT vs. P Mohanakala (2007)(291 ITR 278)(SC) (d) CIT vs. Stellar Investment Ltd (1991)(192 ITR 287)(Delhi) (e) CIT vs. Gangeshwari Metal P Ltd (2014)(361 ITR 10)(Delhi) Accordingly, the Ld CIT(A) deleted the addition of Rs.370 lakhs made by the AO u/s 68 of the Act. 10. The revenue is aggrieved by the decision rendered by Ld CIT(A). 11. The Ld D.R submitted that the assessee has received the impugned amount of Rs.370 lakhs from the companie…

Stryton Exim India P.Ltd, New Delhi vs. ITO, Ward-24(2), New Delhi

In the result appeal filed by the assessee is allowed for statistical purposes

ITA 5982/DEL/2018[2014-15]Status: DisposedITAT Delhi23 Oct 2018AY 2014-15

Bench: Shri Kuldip Singh & Shri Prashant Maharishisa No. 665/Del/2018 (In Ita No. 5982/Del/2018) (Assessment Year: 2014-15) Stryton Exim India Pvt Ltd, Vs. Ito, C/O. R Khare & Associates, Ward-24(2), 7/6, Sarvapriya Vihar, New Delhi New Delhi Pan: Aaics0797B (Appellant) (Respondent) Stryton Exim India Pvt Ltd, Vs. Ito, C/O. R Khare & Associates, Ward-24(2), 7/6, Sarvapriya Vihar, New Delhi New Delhi Pan: Aaics0797B (Appellant) (Respondent)

For Appellant: Shri Rahul Khare, AdvFor Respondent: Shri K Tewari, Sr. DR

Section 56(2)(viib)Section 68

…es Ltd. (2008) 307 ITR 334 (Del.) - H'on'ble Delhi High Court has held as under:- 5: While setting aside the order of the Commissioner of Income- tax (Appeals); the Tribunal relied upon two decisions of this court, namely CIT v. Stellar Investment Ltd. [1991] 192 ITR 287 and a Full Bench decision in CIT v. Sophia Finance Ltd [1994] 205 ITR 98. Several other decisions have been rendered by this Court following the above two decisions^ The principle that has been laid down by the various decisions rendered by this Court from time to time is that if the existence of the applicant is proved, normally no further inqui…

ITO 8(2)(2), Mumbai vs. Lotus Grih Nirman P.Ltd, Mumbai

In the result, the appeal is dismissed

ITA 3998/MUM/2014[2010-11]Status: DisposedITAT Mumbai18 Oct 2018AY 2010-11

Bench: Shri Pawan Singh () & Shri N.K. Pradhan () Assessment Year: 2010-11 Income Tax Officer 8(2)(2), M/S Lotus Grih Nirman Room No. 212/216A, 2Nd Vs. Pvt. Ltd. 419, Laxmi Floor, Aayakar Bhavan, M.K. Plaza, Laxmi Industrial Road, Mumbai-400020. Estate, Link Road, Andheri (W), Mumbai- 400059. Pan No. Aabcl0864D Appellant Respondent Revenue By : Mr. Rajesh Kumar Yadav, Dr Assessee By : Mr. Rushabh Mehta, Ar Date Of Hearing : 25/07/2018 Date Of Pronouncement : 18/10/2018

For Appellant: Mr. Rushabh Mehta, ARFor Respondent: Mr. Rajesh Kumar Yadav, DR

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

…in Madhuri Investments (P) Ltd. v. ACIT (ITA No. 110 of 2004 decided on 18.02.2006) & CIT v. Arunananda Textiles (P) Ltd. (ITA No. 1515 of 2005 decided on 02.03.2010), CIT v. AKJ Grenites (P) Ltd. (2007) 212 CTR (Raj) 25, CIT v. Steller Investment Ltd. (1991) 192 ITR 287 (Del), CIT v. Divine Leasing & Finance Ltd. (2007) 207 CTR (Del) 38, CIT v. Oasis Hospitalities (P) Ltd. (2011) 238 CTR (Del) 402 and CIT v. People General Hospital Ltd. (2013) 356 ITR 65 (MP), deleted the addition of Rs.2,44,50,000/- made by the AO. 5. Before us, the Ld. DR, relying on the order of the AO submits that in the instant case the sha…

Gumpro Drilling Fluids Private Limited, Mumbai vs. Principal Commissioner of Income Tax - 15, Mumbai

The appeal of the assessee is dismissed

ITA 2868/MUM/2018[2013-14]Status: DisposedITAT Mumbai10 Oct 2018AY 2013-14

Bench: Shri Joginder Singh & Shri Ramit Kocharassessment Year: 2013-14 Gumpro Drilling Fluids Vs Pr. Cit-15, Private Limited, Room No.517, 5Th Floor, Opp. Karma Stambha, Aayakar Bhavan, Hazarat Compound, Lbs M. K. Road, Marg, Vikhroli (West), Mumbai-400020 Mumbai-400083 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No.Aadcg2319N "नधा"रती क" ओर से / Assessee By Shri Ashok J. Patil राज"व क" ओर से / Revenue By Shri L.K.S. Dahiya Cit-Dr

Section 120Section 144ASection 263Section 35

…ITO v. DG Housing Projects Ltd. [2012] 343 ITR 329/212 Taxman 132 (Mag.)/[2012] 20 taxmann.com 587 (Delhi) (para 7), vii. DIT v. Jyoti Foundation [2013] 35 ITR 388/219 Taxman 105/38 taxmann.com 180 (Delhi) (para 7), viii. CIT v. Steller Investment Ltd. [1991] 192 ITR 287/59 Taxman 568 (Delhi) (para 8), 17 ix. CIT v. Sophia Finance Ltd. [1994] 205 ITR 98/70 Taxman 69 (Delhi) (FB) (para 8), x. CIT v. Divine Leasing & Finance Ltd. [2008] 299 ITR 268/[2007] 158 Taxman 440 (Delhi)(para 8), xi. Lotus Capital Financial Services Ltd. v. ITO [IT Appeal No. 479 (Kol.) of 2011] (para 8), xii. CIT v. Lotus Capital Financial…

M/S Kamal Rayon Pvt. Ltd., Surat vs. ITO, Ward 1(1)(3), Surat

In the result, appeal of the assessee is allowed

ITA 161/SRT/2018[2012-13]Status: DisposedITAT Surat03 Oct 2018AY 2012-13

Bench: Shri C.M.Garg & Shri O.P.Meena

Section 131Section 143(3)Section 68

…ied in confirming the addition of Rs.4,30,760 on account of unexplained cash credits in the case of the assessee.- CIT vs. Lovely Exports (P) Ltd. (2008) , 216 CTR (SC) 195: (2008) 6 DTR (SC) 308; CIT VS. Steller Investment Ltd. (1991) 99 CTR (Del) 40: (1991) 192 ITR 287 (Del) and CIT vs. Steller Investment Ltd. (2000) 164 CTR (SC) 287 : (2001) 251 ITR 263 (SC) relied on.” 16. We further find support from the order of Hon’ble Gujarat High Court in the case of CIT vs. Himatsu Bimet Ltd. (supra) wherein it was held that Similarly, the Hon’ble M.P. High Court – CIT vs. STL Extrusion Pvt. Ltd. [333 ITR 0269] has h…

ITO, New Delhi vs. M/S. Jaidka Woolen & Hossiery Mills P Ltd., New Delhi

In the result, appeal of the Department is dismissed

ITA 5302/DEL/2015[2012-13]Status: DisposedITAT Delhi01 Oct 2018AY 2012-13

Bench: Shri Bhavnesh Saini & Shri L.P. Sahu

For Respondent: Shri Surender Pal, Sr. D.R

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “F” : DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER ITA.No.5302/Del./2015 Assessment Year 2012-2013 M/s. Jaidka Woolen & The Income Tax Officer, Hosiery Mills P. Ltd., D-6, Ward-13(2), C.R. Building, vs NDSE, Part-1, New Delhi. New Delhi. PAN AAACJ0351N (Appellant) (Respondent) Cross Objection No.409/Del./2015 Arising out of ITA.No.5302/Del./2015 - Assessment Year 2012-2013 M/s. Jaidka Woolen & The Income Tax Officer, Hosiery Mills P. Ltd., D-6, Ward-13(2), C.R. Building, vs NDSE, Part-1, New Delhi. New Delhi. PAN AAAC…

Manaz Retail P.Ltd, Mumbai vs. DCIT RG 8(2), Mumbai

In the result, the appeals filed by the assessee and the revenue are partly allowed

ITA 7636/MUM/2016[2006-07]Status: DisposedITAT Mumbai25 Sept 2018AY 2006-07

Bench: Shri Joginder Singh () & Shri N.K. Pradhan () Assessment Year: 2006-07 Manz Retail P. Ltd. Dy. Cit, Range-8(2) Knowledge House, Shyam Aayakarbhavan, M.K. Vs. Nagar, Off. Jogeshwari – Road, Mumbai-400020 Vikhroli Link Road, Jogeshwari (E), Mumbai- 400060. Pan No. Aaacm1978J Respondent Appellant Assessment Year: 2006-07 Dcit-10(2)(2), R. No. Manz Retail P. Ltd. 209, 2Nd Floor, Knowledge House, Shyam Vs. Aayakarbhavan, M.K. Nagar, Off. Jogeshwari – Road, Mumbai-400020 Vikhroli Link Road, Jogeshwari (E), Mumbai- 400060. Pan No. Aaacm1978J Appellant Respondent Assessee By : Mr.Vipul Joshi,Ar Revenue By : Mr. Neil Philip, Dr Date Of Hearing : 10/09/2018 Date Of Pronouncement: 25/09/2018

For Appellant: Mr.Vipul Joshi,ARFor Respondent: Mr. Neil Philip, DR

Section 131Section 143(3)Section 14ASection 68

…e AO and Ld. CIT(A) during various proceedings Manz Retail P. Ltd. The Ld. counsel relies on the decision in CIT v. Orissa Corporation P Ltd. [1986] 159 ITR 78 (SC), CIT v. Steller Investment Ltd [2001] 251 ITR 263 (SC), CIT v. Steller Investment Ltd. [1991] 192 ITR 287 (Del-HC), CIT v. Lovely Exports (P) Ltd [2008] 216 CTR 195 (SC), CIT v. Lovely Exports (P) Ltd. [2008] 299 ITR 268 (Del-HC), CIT v. Creative World Telefilms Ltd. [2011] 333 ITR 100 (Bom-HC), CIT v. Green Infra Ltd [2017] 392 ITR 680 (Bom-HC), CIT v. Gagandeep Infrastructure Pvt. Ltd. [2017] 394 ITR 680 (Bom-HC), PCIT v. Paradise Inland Shipping (…

M/S. M.L. Singhi & Associates (P) Ltd., New Delhi vs. DCIT, New Delhi

In the result, we hold that addition of share capital in the year under consideration has been made without relying on any incriminating material found during the course of search

ITA 3337/DEL/2017[2008-09]Status: DisposedITAT Delhi17 Sept 2018AY 2008-09

Bench: Sh. N. K. Saini, Am & Sh. Kuldip Singh, Jm Ita No. 3335/Del/2017 : Asstt. Year : 2006-07

For Appellant: Sh. Gautam Jain, Adv. &For Respondent: Smt. Shefali Swaroop, CIT DR

Section 153ASection 68

…8.11.2013 (Del.) " CIT Vs NR Portfolio Pvt. Ltd. order dated 22.11.2013 M. L. Singhi & Associates (P) Ltd. " A. Govindarajulu Mudaliar Vs CIT (1958) 34 ITR 807 (SC) " CIT Vs M. Ganapathi Mudaliar (1964) 53 ITR 623 (SC) " CIT Vs Steller Investment Ltd. (1991) 192 ITR 287 (Del.) " CIT Vs Sophia Finance Ltd. (1994) 205 ITR 98 (FB) (Del.) " CIT Vs Nova Promoters and Finlease (P) Ltd. " Nipun Builders and Developers (2013) 350 ITR 407 (Del.) " M/s Navodaya Castles Pvt. Ltd. order dated 25.08.2014 (Del.) " CIT Vs Durga Prasad More (1971) 82 ITR 540 (SC) " CIT Vs MAF Academy P. Ltd. (2014) 206 DLT 277 (Del.) 16. The ld…

M/S. M.L. Singhi & Associates (P) Ltd., New Delhi vs. DCIT, New Delhi

In the result, we hold that addition of share capital in the year under consideration has been made without relying on any incriminating material found during the course of search

ITA 3336/DEL/2017[2007-08]Status: DisposedITAT Delhi17 Sept 2018AY 2007-08

Bench: Sh. N. K. Saini, Am & Sh. Kuldip Singh, Jm Ita No. 3335/Del/2017 : Asstt. Year : 2006-07

For Appellant: Sh. Gautam Jain, Adv. &For Respondent: Smt. Shefali Swaroop, CIT DR

Section 153ASection 68

M/S. M.L. Singhi & Associates (P) Ltd., New Delhi vs. DCIT, New Delhi

In the result, we hold that addition of share capital in the year under consideration has been made without relying on any incriminating material found during the course of search

ITA 3335/DEL/2017[2006-07]Status: DisposedITAT Delhi17 Sept 2018AY 2006-07

Bench: Sh. N. K. Saini, Am & Sh. Kuldip Singh, Jm Ita No. 3335/Del/2017 : Asstt. Year : 2006-07

For Appellant: Sh. Gautam Jain, Adv. &For Respondent: Smt. Shefali Swaroop, CIT DR

Section 153ASection 68

ITO 7(1)(4), Mumbai vs. Lisha Trading P.Ltd, Mumbai

In the result, the appeal filed by the Revenue is dismissed

ITA 5845/MUM/2016[2012-13]Status: DisposedITAT Mumbai23 Aug 2018AY 2012-13

Bench: Shri Joginder Singh & Shri G Manjunathaassessment Year : 2012-13 Ito 7(1)(4), Lisha Trading P. Ltd., Mumbai Ground Floor, Rajguru Apartment, Vs. Baburao Parulekar Marg, Dadar (W), Mumbai 400 028

For Appellant: Shri Anoop HiwaseFor Respondent: Shri Vimal Punamiya

Section 143(2)Section 68

…AR on the issue chargeability of share premium to tax, the Hon'ble Supreme Court had approved the decision of the Hon'ble High Court of Delhi in the case of CIT v. Stellar Investment Ltd. (supra)'. The Hon'ble High Court of Delhi (in its decision reported in 192 ITR 287) had held that even if the subscription to the share-capital was not genuine, the said amount could not be regarded as the undisclosed income of the assessee-company. The Hon'ble High Court of Madras had held similarly in its decision in the case of CIT v. Electro Polychem Ltd. (supra). Further, the Mumbai Bench Of the Hon'ble Tribunal - in the c…

Shreenath Heritage Liquor Pvt. Ltd., Jhunjhunu vs. Assistant Commissioner of Income Tax, Circle, Jhunjhunu

In the result, the appeal of the assessee is partly allowed

ITA 279/JPR/2018[2013-14]Status: DisposedITAT Jaipur16 Jul 2018AY 2013-14

For Appellant: Shri S.L. Poddar, Advocate and Ms. Eisha Kanoongo, AdvocateFor Respondent: Shri A.S. Nehra, JCIT - DR

Section 115BSection 68

…on in the case of Shree Barkha Synthetics Pvt. Ltd (supra) wherein this Court has noticed that in Steller's case [(2001) 251 ITR 263],the Hon'ble Supreme Court has affirmed the view of Delhi High Court in the case of CIT Vs. Stellar Investment Limited :(1991) 192 ITR 287 (Del.) that reads as under :- 10 Shreenath Heritage Liquor Pvt. Ltd. vs ACIT,Circle,Jhunjhunu "It is evident that even if it be assumed that the subscribers to the increased share capital were not genuine, nevertheless, under no circumstances, can the amount of share capital be regarded as undisclosed income of the assessee. It may be that there…

Manoir Petro India Ltd, Mumbai vs. Pr CIT 1, Mumbai

ITA 2626/MUM/2015[2010-11]Status: DisposedITAT Mumbai12 Jul 2018AY 2010-11

Bench: Shri Joginder Singh & Shri G. Manjunathaassessment Year: 2010-11 Manoir Petro India Limited, Pr. Cit-1 602, B-Wing, Universal Room No.387, बनाम/ Business Park, Chandivali 3Rd Floor, Vs. Farm Road, Off Saki Vihar Aayakar Bhavan, Road, Andheri (East), M. K. Road, Mumbai-400072 Mumbai-400020 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No. Aafcm5210J

Section 263

…ITO v. DG Housing Projects Ltd. [2012] 343 ITR 329/212 Taxman 132 (Mag.)/[2012] 20 taxmann.com 587 (Delhi) (para 7), vii. DIT v. Jyoti Foundation [2013] 35 ITR 388/219 Taxman 105/38 taxmann.com 180 (Delhi) (para 7), viii. CIT v. Steller Investment Ltd. [1991] 192 ITR 287/59 Taxman 568 (Delhi) (para 8), ix. CIT v. Sophia Finance Ltd. [1994] 205 ITR 98/70 Taxman 69 (Delhi) (FB) (para 8), 19 Manoir Petro India Limited ITA No.2626/Mum/2015 & C.O. No.95/Mum/2015 x. CIT v. Divine Leasing & Finance Ltd. [2008] 299 ITR 268/[2007] 158 Taxman 440 (Delhi)(para 8), xi. Lotus Capital Financial Services Ltd. v. ITO [IT Appeal…

ITO 12(2)(2), Mumbai vs. Elegant Creations P . Ltd, Mumbai

In the result, the appeal is allowed for statistical purposes

ITA 5632/MUM/2016[2012-13]Status: DisposedITAT Mumbai28 Jun 2018AY 2012-13

Bench: Shri C.N. Prasad () & Shri N.K. Pradhan () Assessment Year: 2012-13 Income Tax Officer M/S Elegant Creations Pvt. Ltd. 12(2)(2), Room No. 146A, 701, Meenaxi Apt. Gokuldham, Vs. 1St Floor, Aayakar Bhavan, Goregaon (E), Mumbai-400063, M.K. Road, Mumbai-400020. Pan No. Aaace5295L Appellant Respondent Revenue By : Ms. S. Padmaja, Dr Assessee By : Mr. Vipul J. Shah, Ar Date Of Hearing : 17/04/2018 Date Of Pronouncement: 28/06/2018

For Appellant: Mr. Vipul J. Shah, ARFor Respondent: Ms. S. Padmaja, DR

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

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F” MUMBAI BEFORE SHRI C.N. PRASAD (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2012-13 Income Tax Officer M/s Elegant Creations Pvt. Ltd. 12(2)(2), Room No. 146A, 701, Meenaxi Apt. Gokuldham, Vs. 1st floor, Aayakar Bhavan, Goregaon (E), Mumbai-400063, M.K. Road, Mumbai-400020. PAN No. AAACE5295L Appellant Respondent Revenue by : Ms. S. Padmaja, DR Assessee by : Mr. Vipul J. Shah, AR Date of Hearing : 17/04/2018 Date of pronouncement: 28/06/2018 ORDER PER N.K. PRADHAN, AM This is an appeal filed by the Revenue. The relevant asse…

Income Tax Officer, Jaipur vs. M/S Marathon India Ltd., Jaipur

In the result, the appeal of the Revenue is dismissed

ITA 287/JPR/2018[2014-15]Status: DisposedITAT Jaipur27 Jun 2018AY 2014-15

Bench: The Ao At The Time Of Assessment Proceedings With A Certificate That The Above Said Forms Had Been Ito Vs. M/S Marathon India Ltd.

For Appellant: Shri B. L. Agarwal (C.A.)For Respondent: Smt. Seema Meena (JCIT)

Section 80I

…. In such view of the matter, the substantial question of law (2) also does not merit consideration. 12. In fact, to arrive at such conclusion, the Madras High Court has relied on the judgement of the Delhi High Court in CIT v. Stellar Investment Ltd. [1991] 192 ITR 287/ 59 Taxman 568(Delhi), which judgement has been confirmed by the Honourable Apex Court and the same was reported in CIT v. Steller Investment Ltd. [2001] 115 Taxman 99/ 251 ITR 263(SC). 13. In the light of the above, no question of law much less substantial question of law would arise for consideration. Accordingly, the tax case appeal stands di…

ACIT 30(3), Mumbai vs. Shreedham Builders, Mumbai

ITA 5589/MUM/2017[2012-13]Status: DisposedITAT Mumbai22 Jun 2018AY 2012-13

Bench: Shri Joginder Singh & Shri N.K. Pradhanassessment Year: 2012-13 Acit-30(3), Shreedham Builders, R. No.510, 5Th Floor, 105/106, 1St Floor, बनाम/ Pratayakshkar Bhavan, Vijay Indl. Estate, Vs. Bandra Kurla Complex, Malad (W), Bandra (East), Mumbai-400064 Mumbai-400051 (राज"व /Revenue) ("नधा"रती /Assessee) P.A. No. Abdfs0133N

Section 143(1)Section 143(2)Section 68

…ces Ltd. (2008) 307 ITR 334 (Dd.) — Hon'ble Delhi High Court has held as under:- "5. While setting aside the order of the Commissioner of Income-tax (Appeals), the Tribunal relied upon two decisions of this court, namely CIT v. Stellar Investment Ltd. [1991J 192 ITR 287 and a Full Bench decision in CIT v. Sophia Finance Ltd [1994] 205 ITR 98. Several other decisions have been rendered by this Court following the above two decisions. The principle that has been laid down by the various decisions rendered by this Court from time to ti/ne is that if the existence of the applicant is proved, normally no further inqu…