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

233 judgments on BharatTax cite CIT v. Steller Investment Ltd. (251 ITR 263), spanning 2010 to 2026.

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

It is most often cited in judgments turning on Section 68, Section 143(3), Section 133(6), Section 147, Section 131, Section 139(1).

CIT v. Steller Investment Ltd.

251 ITR 263Supreme Court of India2001#379 most cited

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

An increase in a company's subscribed share capital cannot be treated as the company's undisclosed income under section 68, even if the subscribers to the capital are found not to be genuine. The amount of share capital cannot be regarded as undisclosed income of the company itself.

233

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2010 to 2026.

Also referred to as

CIT v. Steller Investment Ltd. · Section 68 Income Tax Act · bogus share capital · share application money · creditworthiness of subscriber · genuineness of transaction · onus of proof · undisclosed income of company · paper company · conversion of black money

Also reported as

115 Taxmann 99

Sections most often in play

Section 68 Section 143(3)Section 133(6)Section 147 Section 131 Section 139(1)Section 153A Section 69C

Issues it is cited on

bogus share capital creditworthiness of the creditor onus of proof source of source retracted statement paper company share capital and share premium share application money addition under section 68 addition u/s 68 genuineness of the transaction section 132(1)

Judgments citing CIT v. Steller Investment Ltd.

Deputy Commissioner of Income Tax, Central Circle 4(3), Kolkata vs. Avima Exports Private Limited, Kolkata

Appeal stands dismissed

ITA 1599/KOL/2025[2016-17]Status: DisposedITAT Kolkata26 Feb 2026AY 2016-17

Bench: Shri Rajesh Kumar, Am & Shripradip Kumar Choubey, Jm

Section 131Section 133ASection 139(1)Section 143(3)Section 147Section 148Section 68

…genuineness of the transaction. Also, it is also a matter of fact that where the identities of creditors are shown by the assessee, the AO is at liberty to proceed against such creditor wherever required. In the case of 'CIT v. Steller Investment Ltd. [2001] 251 ITR 263 (SC)', the Hon'ble Apex Court had held that "It is evident that even if it be assumed that the subscribers to the increase 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 are some bogus shareholders in whose names the share…

Amplex Projects Private Limited, Agartala vs. DCIT/ACIT, Circle Silchar, Silchar

In the result, appeal of the assessee is allowed in above terms

ITA 333/GTY/2025[2013-14]Status: DisposedITAT Guwahati19 Jan 2026AY 2013-14

Bench: the Ld. CIT(A).

For Respondent: Shri Santosh Kumar Karnani, Addl. CIT

Section 1Section 139(1)Section 143(3)Section 153ASection 245DSection 245D(4)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL GUWAHATI BENCH, GUWAHATI (VIRTUAL HEARING AT KOLKATA) SHRI DUVVURU RL REDDY, VICE PRESIDENT SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment Year : 2013-14 M/s Amplex Projects Private Vs. DCIT/ACIT, Limited, Circle Silchar, Ward No. 11, Nabadiganta Lane, (Assam) -788001 Joynagar, Agartala – 799001, Tripura [PAN: AAHCA7966P] APPELLANT RESPONDENT Assessee by S.K. Tulsiyan, Advocate & : Mita Rizvi, CA Revenue by : Shri Santosh Kumar Karnani, Addl. CIT Date of hearing : 08.01.2026 Date of Pronouncement : 19.01.2026 O R D E R PER LAXMI PRASAD SAHU, ACCOUNTANT MEMBER: Th…

Geeta Babu Sawant, Mumbai vs. ITO 22(1)(1), Mumbai

In the result, the appeal filed by the Revenue stands

ITA 138/MUM/2026[AY 2017-18]Status: FixedITAT Mumbai12 Jan 2026

Bench: Shri Sandeep Gosain & Shri Om Prakash Kant

Section 131Section 133(6)Section 143(3)Section 147Section 250Section 292BSection 68

…ess of said transaction and, therefore, it is held, assessing officer cannot make any addition to income of assessee in respect of said share application money by treating same as unexplained cash credit under section 68. CIT v. Steller Investment Ltd. [2001] 251 ITR 263/115 Taxman 99 (SC) where the Supreme Court held that even if it was argued that the subscribers to the increased capital were not genuine, under no circumstances could the amount of share capital be regarded as undisclosed income. 7. It has also been brought on record that the coordinate Benches of the Tribunal had already considered and decided…

Rakesh Jain, Mumbai vs. National Faceless Appeal Centre (NFAC), Delhi

In the result the appeal filed by the assessee stands allowed

ITA 546/MUM/2025[2017-18]Status: DisposedITAT Mumbai04 Dec 2025AY 2017-18

Bench: Shri Sandeep Gosain & Shri Prabhash Shankarι.Τ.Α. No.546/Mum/2025 A.Y: 2017-18 Rakesh Jain Vs Dcit - 26(1) Shop No. 29, 2Nd Floor, Kautilya Bhavan, 126-128, Sheikh Menon Bandra, Mumbai St., Trimurti Estate, Kalbadevi, Mumbai Pan – Aaιρj7359P (Appellant) (Respondent) Assessee By | Shri Vimal Punmiya Revenue By || Shri Annavaran Kosuri, Sr. Dr Date Of Hearing 17.09.2025 Date Of Pronouncement 04.12.2025 Order Per: Shri. Sandeep Gosain, J.M.: The Present Appeal Has Been Filed By The Assessee Challenging The Impugned Order Dt.28.11.2024 Passed Under Section 250 Of The Income Tax Act, 1961 (‘The Act'), By The National Faceless Appeal Centre (Nfac) / Cit(A) For The

Section 115Section 144Section 145Section 156Section 250Section 274Section 68

…their bankers so as to reach the shareholders since all the relevant material details and particulars were given by the assessee to the AO. In the above circumstances, the view taken by the Tribunal cannot be faulted." m. CIT vs. Steller Investment Ltd (2001) 251 ITR 263 (SC) (civilappeal)"That the increase in subscribed capital of the respondent company could not be a device of converting black money into white with the help of formation of an investment company, on the round that, even if it be assumed that the subscribers to the increased capital were not genuine, tinder no circumstances could the amount of sh…

Vijit Singh, Jaipur vs. ITO Ward 3(2) Jaipur, Jaipur

In the result, the appeal of the assessee is allowed

ITA 1246/JPR/2025[2009-10]Status: DisposedITAT Jaipur17 Nov 2025AY 2009-10

For Appellant: Shri Shrawan Kumar Gupta, AdvFor Respondent: Shri Gaurav Awasthi, JCIT

Section 147Section 234ASection 250

…oint Finance Ltd (Supra) the Honble High Court followed the following observation of the Hon'ble Delhi High Court inthe case of Steller Investment Ltd. 192 ITR 287 which has now been affirmed by the Hon'ble Supreme Court also in the case of Steller Investment 251 ITR 263. The ratio laid down in this case was that Sec.68 shall not apply on share application money. "13 We have considered the rivalcontentions, relevant material on record, as also the cited decisions. In 192 ITR 287 Steller Investment Ltd., Honble Delhi High Court has laid down as under: "It isevident that even if it be assumedthat the subscribers to…

Deputy Commissioner of Income Tax, Central Circle 4(3), Kolkata vs. Avima Exports Private Limited, Kolkata

Accordingly the ground No. 2 is dismissed by upholding the order of Ld

ITA 1439/KOL/2025[2014-15]Status: DisposedITAT Kolkata11 Nov 2025AY 2014-15

Bench: Shri Rajesh Kumar, Am & Shripradip Kumar Choubey, Jm Dcit, Central Circle 4(3) Avima Exports Private Limited 4Th Ns Road, Dalhousie, Kolkata, 110, Shantipally, Vs. Kolkata-700107, West Bengal Kolkata-700001, West Bengal (Appellant) (Respondent) Pan No. Aagca5857N Assessee By : Shri Manish Tiwari, Ar Revenue By : Shri Raja Sengupta, Dr Date Of Hearing: 03.09.2025 Date Of Pronouncement: 11.11.2025

For Appellant: Shri Manish Tiwari, ARFor Respondent: Shri Raja Sengupta, DR

Section 131Section 133ASection 143(3)Section 68

…the identities of the loan creditors were shown by the assessee, the can poroceed against the loan creditors wherever required. The ld CIT(A) while holding so , relied on the decision of Hon’ble Apex Court in the case of CIT Vs Steller Investments Ltd (2001) 251 ITR 263 (SC). The ld CIT(A) also relied on series of decisions while allowing the appeal of the assessee. 06. After hearing the rival contentions and perusing the material on record, we find that in this case, the assessee has received loans from 16 parties. We note that the assessee filed all the evidences/documents qua the said loan creditors before th…

Brand India Real Estate Private Limited, Jaipur vs. Income Tax Officer Ward 6(1), Jaipur

In the result, appeal of the assessee is allowed

ITA 514/JPR/2025[2012-2013]Status: DisposedITAT Jaipur29 Sept 2025AY 2012-2013

For Appellant: Shri Siddharth Ranka, Adv. &For Respondent: Shri Dharam Singh Meena, JCIT

Section 132Section 139(1)Section 143(2)Section 143(3)Section 147Section 148Section 151Section 250

…s shareholders, whose names are given to the AO, then the Department is free to proceed to reopen their individual assessments in accordance with law, but it cannot be regarded as undisclosed income of assessee company ii) CIT vs. Steller Investment Ltd. (200)251 ITR 263 (SC) Even if the subscribers to the increased share capital of assessee-company were not genuine, the amount could not be regarded as undisclosed income of the assessee-company. (iii) CIT Vs Orissa Corporation (P) Ltd (1986) 159 ITR 79 (SC) 13. In the assessment order the section under which the addition made has not been mentioned. Therefore, th…

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

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

Dodhia Synthetics Limited, Bhiwandi vs. DCIT-CC-3, Thane

ITA 2204/MUM/2025[2020-21]Status: DisposedITAT Mumbai17 Sept 2025AY 2020-21

Section 143(3)Section 147Section 250Section 68

…vs. Hi-Tech Residency Pvt. Ltd. (2018) 257 Taxman 335(SC). ii) Decision of Hon'ble Supreme Court in the case of CIT vs. Lovely Exports (P) Ltd (2008) 216 CTR 195 (SC). iii) Decision of Hon'ble Supreme Court in the case of CIT vs. Steller Investment Ltd (2001) 251 ITR 263 (SC). iv) Judgment of Hon'ble Supreme Court in the case of Commissioner of Income Tax, Orissa Vs Orissa Corporation P. Ltd. [1986] 159 ITR 78 (SC). v) Decision of Hon'ble Supreme Court in the case of Earth Metal Electric Pvt. Ltd., vs. CIT dated 30th July, 2010 in Appeal No.21073 of 1999. vi) Decision of Bombay High Court in the case of Principal…

Dodhia Synthetics Limited, Bhiwandi vs. DCIT-CC-3, Thane

The appeal of the assessee is Allowed on the

ITA 2190/MUM/2025[2013-14]Status: DisposedITAT Mumbai17 Sept 2025AY 2013-14

Section 143(3)Section 147Section 250Section 68

…. Hi-Tech Residency Pvt. Ltd. (2018) 257 Taxman 335(SC). ii) Decision of Hon'ble Supreme Court in the case of CIT vs. Lovely Exports (P) Ltd (2008) 216 CTR 195 (SC). iii) Decision of Hon'ble Supreme Court in the case of CIT vs. Steller Investment Ltd (2001) 251 ITR 263 (SC). iv) Judgment of Hon'ble Supreme Court in the case of Commissioner of Income Tax, Orissa Vs Orissa Corporation P. Ltd. [1986] 159 ITR 78 (SC). v) Decision of Hon'ble Supreme Court in the case of Earth Metal Electric Pvt. Ltd., vs. CIT dated 30th July, 2010 in No.21073 of 1999. vi) Decision of Bombay High Court in the case of Principal Com…

DCIT, Central Circle -3, Thane vs. Dodhia Synthetics Limited, Bhiwandi

The appeal of the assessee is Allowed on the

ITA 2105/MUM/2025[2014-15]Status: DisposedITAT Mumbai17 Sept 2025AY 2014-15

Section 143(3)Section 147Section 250Section 68

…vs. Hi-Tech Residency Pvt. Ltd. (2018) 257 Taxman 335(SC). ii) Decision of Hon'ble Supreme Court in the case of CIT vs. Lovely Exports (P) Ltd (2008) 216 CTR 195 (SC). iii) Decision of Hon'ble Supreme Court in the case of CIT vs. Steller Investment Ltd (2001) 251 ITR 263 (SC). iv) Judgment of Hon'ble Supreme Court in the case of Commissioner of Income Tax, Orissa Vs Orissa Corporation P. Ltd. [1986] 159 ITR 78 (SC). v) Decision of Hon'ble Supreme Court in the case of Earth Metal Electric Pvt. Ltd., vs. CIT dated 30th July, 2010 in No.21073 of 1999. vi) Decision of Bombay High Court in the case of Principal Commis…

Vasupujya Filaments, Mumbai vs. DCIT-CC-3, Thane

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

ITA 883/MUM/2025[2020-21]Status: DisposedITAT Mumbai25 Aug 2025AY 2020-21

Bench: Shri Amit Shukla & Shri Prabhash Shankar

For Appellant: Ms. Simran Chavan &For Respondent: Shri Vivek Perampurna, CIT-DR

Section 131(1)(d)Section 132Section 143(3)Section 147Section 68Section 69CSection 69D

…. Hi-Tech Residency Pvt. Ltd. (2018) 257 Taxman 335(SC). ii) Decision of Hon‘ble Supreme Court in the case of CIT vs. Lovely Exports (P) Ltd (2008) 216 CTR 195 (SC). iii) Decision of Hon‘ble Supreme Court in the case of CIT vs. Steller Investment Ltd (2001) 251 ITR 263 (SC). iv) Judgment of Hon‘ble Supreme Court in the case of Commissioner of Income Tax, Orissa Vs Orissa Corporation P. Ltd. [1986] 159 ITR 78 (SC). v) Decision of the Hon‘ble Supreme Court in the case of Earth Metal Electric Pvt. Ltd., vs. CIT dated 30th July, 2010 in No.21073 of 1999. 13 Vasupujya Filaments (batch appeals) vi) Decision of Bom…

Vasupujya Filaments, Mumbai vs. DCIT-CC-3, Thane

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

ITA 876/MUM/2025[2013-14]Status: DisposedITAT Mumbai25 Aug 2025AY 2013-14

Bench: Shri Amit Shukla & Shri Prabhash Shankar

For Appellant: Ms. Simran Chavan &For Respondent: Shri Vivek Perampurna, CIT-DR

Section 131(1)(d)Section 132Section 143(3)Section 147Section 68Section 69CSection 69D

ITO, Ward- 15(3), New Delhi vs. Livewire Commercial Pvt. Ltd., Delhi

In the result, appeal of Revenue in ITA No

ITA 7542/DEL/2018[2012-13]Status: DisposedITAT Delhi30 Jul 2025AY 2012-13

Bench: Shri Anubhav Sharma & Shri Amitabh Shuklaito, Ward 15(3) Vs. M/S Livewire Commercial Room No. 311-A, 3Rd Private Limited Floor, C.R. Building, 39/1386, Chandni Chowk, I.P. Estate, Delhi – 110006 New Delhi – 110002 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaacl2105J Appellant .. Respondent

For Appellant: Ms. Monika Singh, CIT, DRFor Respondent: Shri Praveen Kumar (Executive of the company)

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

…P a g e | 1 M/s Livewise Commercial Pvt. Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘F’ BENCH, NEW DELHI BEFORE SHRI ANUBHAV SHARMA, JUDICIAL MEMBER AND SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER ITO, Ward 15(3) Vs. M/s Livewire Commercial Room No. 311-A, 3rd Private Limited Floor, C.R. Building, 39/1386, Chandni Chowk, I.P. Estate, Delhi – 110006 New Delhi – 110002 "थायीलेखासं./जीआइआरसं./PAN/GIR No: AAACL2105J Appellant .. Respondent Appellant by : Ms. Monika Singh, CIT, DR Respondent by : Shri Praveen Kumar (Executive of the company) Date of Hearing 21.07.2025 Date of Pronouncement 30.07.2025 O R D E R…

Ambey Laboratories Limited, Delhi vs. Assistant Commissioner of Income Tax, Delhi

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

ITA 2334/DEL/2024[2017-18]Status: DisposedITAT Delhi27 Jun 2025AY 2017-18

Bench: Shri Vikas Awasthy & Shri S.Rifaur Rahmanambey Laboratories Limited, Vs. Acit, Circle 2(2), Ground Floor, Property No.555, Delhi. Tarla Mohalla Ghitorni, Delhi – 110 030. (Pan : Aaaca4317R) (Appellant) (Respondent) Assessee By : Ms. Apoorva Bhardwaj, Ca Revenue By : Shri Ashish Tripathi, Sr. Dr Date Of Hearing : 24.04.2025 Date Of Order : 27.06.2025 O R D E R Per S.Rifaur Rahman: 1. This Appeal Is Filed By The Assessee Against The Order Of Ld. Commissioner Of Income-Tax (Appeals)/National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As ‘Ld. Cit (A)] Dated 31.01.2024 For Assessment Year 2017-18. 2. Brief Facts Of The Case Are, Assessee Filed Its Return Of Income On 04.11.2017 Declaring Loss Of Rs.15,30,39,,439/-. The Case Was Selected For Scrutiny Under Cass & Notices Under Section 143(2) & 142(1) Of The Income-Tax

For Appellant: Ms. Apoorva Bhardwaj, CAFor Respondent: Shri Ashish Tripathi, Sr. DR

Section 143(2)Section 36(1)(vii)Section 36(2)Section 68

…on the Ld. AO to prove that the apparent state of affairs is not real. In this connection, the Appellant has relied on the following decisions: • CIT v. Kamdhenu Steel & Alloys Ltd. [2014361 ITR 220 (Delhi High Court) • CIT vs. Steller Investment Ltd. [2001] 251 ITR 263 (Supreme Court) [Decision in CIT v. Stellar Investment Ltd. [1991] 192 ITR 287 (Delhi High Court) affirmed] • CIT v. Orissa Corporation Pvt. Ltd. [1986] 159 ITR 78 (Supreme Court) 4. The Appellant has duly established the genuineness of the transaction, the same being routed through legitimate banking channels, where payment was made through acco…

J N J Machines Private Limited, Surat vs. Income Tax Officer - Ward 1(1)(3), Surat

In the result, appeal of the assessee is allowed

ITA 371/SRT/2024[2012-13]Status: DisposedITAT Surat04 Apr 2025AY 2012-13

Bench: Shri Pawan Singh & Shri Bijayananda Prusethआयकर अपील सं./Ita No.371/Srt/2024 Assessment Year: (2012-13) (Physical Hearing) J N.J. Machines Pvt. Ltd. Income Tax Officer, 762, G.I.D.C. Icchapore, Vs. Ward-1(1)(3), Hazira-394 510 Surat "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaccj 4034 G (अपीलाथ"/Appellant) (""थ" /Respondent)

Section 133(6)Section 143(3)Section 250Section 68

…i) Earthmetal Electrical Pvt. Ltd. vs. ITO [IA 590 of 2005 (Bom], (iii) Earthmetal Electrical Pvt. Ltd. vs. ITO ITA No.239/Mum/2005 of 2005 dated 28.06.2005, (iv) CIUT vs. Lovely Exports Pvt. Ltd. (2008) 216 CTR 195 (SC), (v) CIT vs. Steller Investment (2001) 251 ITR 263 (SC), (vi) CIT vs. Ujala Dyeing & Printing Mills Pvt. Ltd. [SLP CC No.4635/2009 (SC)], (vii) CIT vs. Ujala Dyeing & Printing Mills Pvt. Ltd. [328 ITR 437 (Guj], (viii) CIT vs. Himastu Bimet Ltd. ITA No.371/SRT/2024/AY.12-13 JNJ Machines Pvt. Ltd. (2011) 12 taxman.com 87 (Guj) and (ix) Hindustan Inks & Resins Ltd. vs. DCIT (2011) 60 DTR 0018 (G…

Mantri Cosmos II Owners Welfare Association, Hyderabad vs. ACIT., Circle-6(1), Hyderabad

In the result, both the appeals of the assessee for the A

ITA 21/HYD/2025[2021-22]Status: DisposedITAT Hyderabad21 Mar 2025AY 2021-22

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Manjunatha, G.आ.अपी.सं /Ita Nos.20 & 21/Hyd/2025 (िनधा"रण वष"/Assessment Years: 2020-21 & 2021-22) Mantri Cosmos Ii Owners Vs. Asstt. Commissioner Of Welfare Association Income Tax, Circle 6(1) Hyderabad Hyderabad Pan:Aaeam1297J (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Advocates K Hari Prasad & K Karthik राज" व "ारा/Revenue By:: Smt.M Narmada, Cit(Dr) सुनवाई की तारीख/Date Of Hearing: 19/03/2025 घोषणा की तारीख/Pronouncement: 21/03/2025 आदेश/Order

For Appellant: Advocates K Hari Prasad and KFor Respondent: : Smt.M Narmada, CIT(DR)

Section 139(1)Section 143(1)Section 143(1)(a)Section 143(3)Section 80I

…of the various High Courts on this issue and also taken into consideration the fact that the judgment of the Hon'ble Delhi High Court in case of CIT vs. Settler Investment Ltd has been confirmed by the Hon'ble Supreme Court in CIT vs. Settler Investment Ltd (251 ITR 263). We further note that the said judgment of the Hon'ble Madras High Court in case of CIT vs. AKS Alloy (P) Ltd has been affirmed by the Hon'ble Supreme Court reported in 71 Taxmann.com 35 along with in the case of CIT vs. G.M Knitting Industries (P) Ltd. As regards the judgment of the Hon'ble Supreme Court in case of Pr. CIT vs. Page 11 of 16 I…

Mantri Cosmos II Owners Welfare Association, Hyderabad vs. ACIT., Circle-6(1), Hyderabad

In the result, both the appeals of the assessee for the A

ITA 20/HYD/2025[2020-21]Status: DisposedITAT Hyderabad21 Mar 2025AY 2020-21

For Appellant: Advocates K Hari Prasad and KFor Respondent: : Smt.M Narmada, CIT(DR)

Section 139(1)Section 143(1)Section 143(1)(a)Section 143(3)Section 80I

ACIT, Central Circle- 15, New Delhi vs. Juicy Beverages Pvt. Ltd., New Delhi

In the result, appeal of the Revenue is dismissed

ITA 2254/DEL/2018[2014-15]Status: HeardITAT Delhi21 Mar 2025AY 2014-15

Bench: Shri Shamim Yahya & Shri Challa Nagendra Prasadआ.अ.सं/.I.T.A No.2254/Del/2018 िनधा"रणवष"/Assessment Year:2014-15 बनाम Acit, Juicy Beverages Pvt. Ltd., Central Circle-15, Vs. 1643, Sector-B, Pocket-1, Room No.353, E-2, Ara Centre, Vasant Vihar, New Delhi. Jhandewalan Extn., New Delhi. Pan No.Aaacj9570D अपीलाथ" Appellant ""यथ"/Respondent

Section 132Section 153ASection 68

…el.) 361 ITR 155 (Del.), Commissioner of Income-tax vs Winstral Petrochemicals P. Ltd. 2011330 ITR 603(Det.), CIT v. Divine Leasing and Finance Ltd. (2008) 299 ITR 268 (Delhi), CIT v. Stellar InvestmentsLtdl92ITR287(Del.)& CIT v. Stellar Investment Ltd (2001) 251 ITR 263(SC) and contended that the appellant duly discharged the initial burden to establish the identity, creditworthiness and genuineness by submitting necessary documentary evidences in respect of the share application money. Reliance is also placed on the judgments in CIT v. Lovely Exports Pvt. Ltd. 319 ITR (ST) 5 (SC), CIT v. Divine Leasing & Financ…