CIT v. Titan Securities Ltd.

357 ITR 184High Court2013#11560 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2025.

Sections most often in play

Section 1961Section 131Section 133(6) of the Income Tax ActSection 143(1)Section 143(2)Section 143(3) of the Income Tax ActSection 250(4) of the Income Tax ActSection 68
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Judgments citing CIT v. Titan Securities Ltd.

Luminant Investments Ltd, Mumbai vs. Deputy Commissioner of Income Tax Central Circle -40, Mumbai

In the result, the appeal of the assessee is dismissed

ITA 4356/MUM/2024[2006-07]Status: DisposedITAT Mumbai31 Jul 2025AY 2006-07

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Assessment Year: 2006-07 Luminant Investments Ltd., Dy. Cit Central Circle 40, (Formerly Known As Luminant Aayakar Bhavan, M.K. Road, Vs. Investment Pvt. Ltd.) Mumbai-400020. 121, Radha Bhuvan, 1St Floor, Nagindas Master Road, Fort, Mumbai-400023. Pan No. Aaacl 0834 A Appellant Respondent

For Appellant: Mr. Rajesh Kumar Yadav, CIT-DRFor Respondent: None
Section 68

…a decision by the said court, This in fact is followed by a series of a decision by the said court, This in fact is followed by a series of a decision by the said court, as in CIT vs. Titan Securities Ltd. [2013] 35 as in CIT vs. Titan Securities Ltd. [2013] 357 ITR 184 (Del) and CIT 7 ITR 184 (Del) and CIT vs. Youth Construction P. Ltd. [2013] 357 ITR 197 (Del). We may vs. Youth Construction P. Ltd. [2013] 357 ITR 197 (Del). We may vs. Youth Construction P. Ltd. [2013] 357 ITR 197 (Del). We may reproduce for the sake of clarity the observations by the hon'ble reproduce for the sake of clarity the observations b…

Pr. Commissioner of Income Tax (Central)-2 vs. M/S K.R. Pulp and Papers Ltd

ITA/529/2023HC Delhi31 May 2025

Bench: HON'BLE MR. JUSTICE VIBHU BAKHRU,HON'BLE MR. JUSTICE TEJAS KARIA

For Appellant: Mr. Sanjay Kumar, Ms. Monica BenjaminFor Respondent: Mr. Gautam Jain and Mr. Manish Yadav
Section 143(3)Section 147Section 148Section 260ASection 68Section 80I

…& Marketing P. Ltd.: (2015) 375 ITR 373 (Del), it was held that mere production of documents like PAN and bank statements does not establish creditworthiness or genuineness of the transaction. Reference is also made to CIT v. Titan Securities Ltd.: (2013) 357 ITR 184 (Del), where the Court emphasised that documentary evidence must be assessed in light of the Revenue‘s findings on the money trail and the nature of entities involved. 16. It was submitted that the reassessment order dated 31.12.2016 passed under Section 147 read with Section 143(3) of the Act, wherein the AO made an addition of ₹25,32,35,0…

Pr. Commissioner of Income Tax (Central)-2 vs. M/S K.R. Pulp and Papers Ltd

ITA-529/2023HC Delhi31 May 2025
For Appellant: Mr. Sanjay Kumar, Ms. Monica BenjaminFor Respondent: Mr. Gautam Jain and Mr. Manish Yadav
Section 143(3)Section 147Section 148Section 260ASection 68Section 80I

…& Marketing P. Ltd.: (2015) 375 ITR 373 (Del), it was held that mere production of documents like PAN and bank statements does not establish creditworthiness or genuineness of the transaction. Reference is also made to CIT v. Titan Securities Ltd.: (2013) 357 ITR 184 (Del), where the Court emphasised that documentary evidence must be assessed in light of the Revenue‘s findings on the money trail and the nature of entities involved. 16. It was submitted that the reassessment order dated 31.12.2016 passed under Section 147 read with Section 143(3) of the Act, wherein the AO made an addition of ₹25,32,35,0…

M/S. Qns Castings Pvt. Ltd., Muzaffarnagar vs. ITO, Muzaffarnagar

In the result, the appeal of the assessee is dismissed

ITA 3554/DEL/2017[2012-13]Status: DisposedITAT Delhi26 Jul 2024AY 2012-13

Bench: Shri Kul Bharat & Shri Avdhesh Kumar Mishra

Section 133(6)Section 143(3)Section 250(4)Section 68

…esaid discussion the substantial question of law framed in the two appeals is answered in favour of Appellant Revenue and against the Respondent. Further reliance is put on the decisions of the Hon'ble High Courts in the cases of Titan Securities Itd. (2013) 357 ITR 184 (Delhi), Empire Builtech Pvt. Ltd. 366 ITR 110 (Delhi), Nova Promoters & Finlease Pvt. Ltd. (Delhi), Nipun Builders & Developers 350 ITR 407 (Delhi), Hon'ble Supreme Court in the case of Sumati Dayal vs. CIT 241 ITR 801, Ridhi Promoters Pvt. Ltd. 58 Taxman.com 367 (Delhi).’ 18. After going through the ratio of above decisions as referred above it…

Ns Papers Ltd., Muzaffarnagar vs. ACIT, Circle-2, Muzaffarnagar

In the result, the appeal of the assessee stands dismissed

ITA 4200/DEL/2018[2014-15]Status: DisposedITAT Delhi29 Aug 2022AY 2014-15

Bench: Shri Shamim Yahya & Shri Challa Nagendra Prasad[Assessment Year: 2014-15]

Section 133(6)Section 143(3)Section 234BSection 68

…e ignoring the patent and what is plain and writ large. 32. In view of the aforesaid discussion the substantial question of law framed in the two appeals is answered in favour of Appellant- Revenue and against the Respondent- (i) Titan Securities Ltd. (2013) 357 ITR 184 (Delhi) (ii) Empire Builtech Pvt. Ltd. 366 ITR i 10 (Delhi) 13. After going through the ratio of above decisions as referred above it is noted that on the facts of the present case, the appellant has failed to prove real identity, 10 Ms/ N.S. Papers Ltd. creditworthiness and genuineness of transaction in respect of sum credited in the hooks of a…

ACIT, Central Circle-19, New Delhi vs. M/S K.R. Pulp & Papers Ltd, New Delhi

In the result, the appeal of the Revenue is

ITA 5064/DEL/2017[2009-10]Status: DisposedITAT Delhi31 Mar 2022AY 2009-10

Bench: Shri R.K. Panda & Shri N.K. Choudhry

For Appellant: Ms. Monika Aggarwal, AdvocateFor Respondent: Smt. Sunita Singh, CIT-DR
Section 132Section 143(3)Section 147Section 80I

…in support of her contention relied on the following decisions : 20 ITA.No.5064/Del./2017 M/s. K.R. Pulp and Papers Ltd., New Delhi. 1. Navodaya Castle [56 taxmann.com 18 (SC)] 2. CIT v. Sophia Finance Ltd. 205 ITR 98 (Dei.) (F.B.) 3. Titan Securities Ltd. 357 ITR 184 (Del.) 4. N.R. PORTFOLIO PVT. LTD 87 DTR 0162 (Del.) 5. MAF ACADEMY P. L TD. [361ITR 02858 (Delhi)] 6. Tarika Properties Investment Pvt Ltd 221 TAXMAN 0014 (Del.) 7. Globus Securities & Finance Pvt Ltd 224 TAXMAN 237 (Delhi) 8. Empire Buittech Pvt. Ltd 366ITR 110 (Delhi) 9. ONASSIS AXLES PRIVATE LIMITED 364 ITR 53 (Delhi) 10. FOCUS EXPORTS PVT. L…

Ocean Thermoplastics Elastomers P.Ltd, New Delhi vs. DCIT, Circle-19(1) & 19(2), New Delhi

ITA 655/DEL/2019[2012-13]Status: DisposedITAT Delhi15 Nov 2019AY 2012-13

Bench: Shri Bhavnesh Saini & Shri O.P. Kantassessment Year: 2012-13

Section 143(2)Section 144Section 145(3)Section 250

…98 (Del.) (F.B.) it was held that, Provisions of s. 68 are applicable even to share application money and if on enquiry it is found that "shareholders do not exist, sum credited may be treated as assessee's income. (iii) In the case of Titan Securities Ltd. [357 ITR 184 (del)] it was held that, Where Assessing Officer found that share applicants in case of assessee-company were established entry operators giving accommodation entries and, thus, he added amount paid 7 by them to assessee's taxable income, Tribunal was not justified in deleting said addition without properly examining evidence brought on record b…

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

…resaid discussion the substantial question of law framed in the two appeals is answered in favour of appellant-Revenue and against the Respondent. Further reliance is put on the decisions of the Hon‟ble High Courts in the cases of Titan Securities Ltd. (2013) 357 ITR 184 (Delhi), Empire Builtech Pvt. Ltd. 366 ITR 110 (Delhi), Nova Promoters & Finlease Pvt. Ltd. (Delhi), Nipun Builders & Developers 350 ITR 407 (Delhi), Hon‟ble Supreme Court in the case of Sumati Dayal vs. CIT 241 ITR 801, Ridhi Promoters Pvt. Ltd. 58 Taxman.com 367 (Delhi). 14. After going through the ratio of above decisions as referred above it…

DCIT 9(2)(2), Mumbai vs. Citygold Education Research P. Ltd, Mumbai

In the result appeal filed by the revenue for A

ITA 4750/MUM/2015[2012-13]Status: DisposedITAT Mumbai31 Jan 2017AY 2012-13

Bench: Shri R.C.Sharma (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2012-13

For Appellant: Shri. Rajat MittalFor Respondent: Shri. Viral Doshi
Section 115JSection 143Section 143(1)Section 68

…e also failed to produce statements of accounts and confirmation etc. to substantiate its claim. The Ld. DR further submitted that the A.O has passed the assessment order relying on the judgments of Hon’ble Delhi High Court passed in CIT vs. Titan Securities, 357 ITR 184, and In CIT vs. Navodaya Castle Pvt. Ltd. 367 ITR 306. The Ld. CIT(A) has allowed the appeal of the assessee on the basis of additional evidence adduced by the assessee during appellate proceedings without giving notice to the assessing officer concerned. 5. On the other hand the Ld. Counsel for the assessee vehemently reiterated the stand of th…

CIT v. Titan Securities Ltd. (357 ITR 184) — Cited in 9 Judgments | BharatTax