What is CIT v. Usha Stud Agricultural Farms Ltd. authority for?

An addition cannot be made under Section 68 for cash credits if it is established that the credits do not pertain to the impugned assessment year but relate to earlier assessment years.

How many judgments cite CIT v. Usha Stud Agricultural Farms Ltd.?

98 judgments on BharatTax cite CIT v. Usha Stud Agricultural Farms Ltd. (301 ITR 384), spanning 2015 to 2026.

Which sections of the Income Tax Act does CIT v. Usha Stud Agricultural Farms Ltd. come up under?

It is most often cited in judgments turning on Section 68, Section 1961, Section 142(1), Section 143(2), Section 143(3), Section 147.

CIT v. Usha Stud Agricultural Farms Ltd. (301 ITR 384)

COOL DIAMOND PRIVATE LIMITED ,MUMBAI vs. INCOME TAX OFFICER - 12(1)(1), MUMBAI

In the result, the Assessee’s appeal is allowed, subject to verification as directed above

ITA 5085/MUM/2025[2013-14]Status: DisposedITAT Mumbai03 Feb 2026AY 2013-14

Bench: Shri Narender Kumar Choudhry & Shri Renu Jauhriassessment Year: 2013-14 Cool Diamond Private Ward Ito -12(1)(1), Limited, Room No. 129, Aayakar 2Nd Floor, Plot No. 97, Myco Bhawan, M K. Road, Vs. Industrial Area, Misc Industrial Mumbai – 400020. Area, Andheri East, Mumbai – 400093. Pan – Aadcc6707 (Appellant) (Respondent) Present For: Assessee By : Shri Vimal Punmiya, Ld. A.R. Revenue By : Shri Virabhadra S. Mahajan, Sr. D.R. Date Of Hearing : 02.12.2025 Date Of Pronouncement : 03.02.2026 O R D E R Per : Narender Kumar Choudhry: This Appeal Has Been Preferred By The Assessee Against The Order Dated 30.06.2025, Impugned Herein, Passed By The National Faceless Appeal Centre (Nfac)/Ld. Commissioner Of Income Tax (Appeals) (In Short Ld. Commissioner) U/S 250 Of The Income Tax Act, 1961 (In Short ‘The Act’) For The A.Y. 2013-14. 2. In The Instant Case, An Information Was Received By The Ao From The Ddit (Inv.) Unit – 4 – Surat, With Regard To The Circular Transaction Of Rs.2,11,19,942/- By The Assessee With M/S. Seven Star Jewels Proprietary. On Perusing The Information, The Ao Observed That It Is Apparent That The Assessee Has Earned An Income To The Tune Of Rs.2,11,19,942/- But Has Not Included This 2 Cool Diamond Private Limited

For Appellant: Shri Vimal Punmiya, Ld. A.RFor Respondent: Shri Virabhadra S. Mahajan, SR. D.R

Section 147Section 148Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “C”, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER And SHRI RENU JAUHRI, ACCOUNTANT MEMBER Assessment Year: 2013-14 Cool Diamond Private Ward ITO -12(1)(1), Limited, Room No. 129, Aayakar 2nd Floor, Plot No. 97, MYCO Bhawan, M K. Road, Vs. Industrial Area, Misc Industrial Mumbai – 400020. Area, Andheri East, Mumbai – 400093. PAN – AADCC6707 (Appellant) (Respondent) Present for: Assessee by : Shri Vimal Punmiya, Ld. A.R. Revenue by : Shri Virabhadra S. Mahajan, SR. D.R. Date of Hearing : 02.12.2025 Date of Pronouncement : 03.02.2026 O R D E R Per :…

ACIT, CHENNAI vs. M/S. BSR BUILDERS ENGINEERS CONTRACTORS , CHENNAI

In the result, the appeal of the assessee for AYs 2016-17 & 2017-18

ITA 1561/CHNY/2025[2016]Status: DisposedITAT Chennai14 Jan 2026

Bench: Shri Aby T. Varkey & Shri Jagadishआयकर अपील सं./Ita Nos.1311 & 1312/Chny/2025 िनधा"रणवष"/Assessment Years: 2016-17 & 2017-18 V. Bsr Builders Engineers Contractors, The Dcit, No.28, Bsr Janus, Tank Bund Road, Central Circle-2(3), Nungambakkam, Chennai-600 034. Chennai. [Pan: Aagfb 7140 N] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita Nos.1274 & 1561/Chny/2025 िनधा"रणवष"/Assessment Years: 2017-18 & 2016-17 V. The Dcit / Acit, Bsr Builders Engineers Central Circle-2(3), Contractors, Chennai. No.28, Bsr Janus, Tank Bund Road, Nungambakkam, Chennai-600 034. [Pan: Aagfb 7140 N] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr.G. Baskar, Advocate &For Respondent: Mr.Nishanth Rao, JCIT

…आयकर अपीलीय अिधकरण, ‘ए’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH: CHENNAI "ी एबी टी. वक", "ाियक सद" एवं एवं एवं एवं "ी जगदीश, लेखा सद" के सम" BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI JAGADISH, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.1311 & 1312/Chny/2025 िनधा"रणवष"/Assessment Years: 2016-17 & 2017-18 v. BSR Builders Engineers Contractors, The DCIT, No.28, BSR Janus, Tank Bund Road, Central Circle-2(3), Nungambakkam, Chennai-600 034. Chennai. [PAN: AAGFB 7140 N] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./ITA Nos.1274 & 1561/Chny/2025 िनधा"रणवष"/Assessment Years: 2017-18 &…

BSR BUILDERS ENGINEERS CONTRACTORS,,CHENNAI vs. DCIT, CENTRAL CIRCLE-2(3), CHENNAI

In the result, the appeal of the assessee for AYs 2016-17 & 2017-18

ITA 1312/CHNY/2025[2017-18]Status: DisposedITAT Chennai14 Jan 2026AY 2017-18

Bench: Shri Aby T. Varkey & Shri Jagadishआयकर अपील सं./Ita Nos.1311 & 1312/Chny/2025 िनधा"रणवष"/Assessment Years: 2016-17 & 2017-18 V. Bsr Builders Engineers Contractors, The Dcit, No.28, Bsr Janus, Tank Bund Road, Central Circle-2(3), Nungambakkam, Chennai-600 034. Chennai. [Pan: Aagfb 7140 N] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita Nos.1274 & 1561/Chny/2025 िनधा"रणवष"/Assessment Years: 2017-18 & 2016-17 V. The Dcit / Acit, Bsr Builders Engineers Central Circle-2(3), Contractors, Chennai. No.28, Bsr Janus, Tank Bund Road, Nungambakkam, Chennai-600 034. [Pan: Aagfb 7140 N] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr.G. Baskar, Advocate &For Respondent: Mr.Nishanth Rao, JCIT

…आयकर अपीलीय अिधकरण, ‘ए’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH: CHENNAI "ी एबी टी. वक", "ाियक सद" एवं एवं एवं एवं "ी जगदीश, लेखा सद" के सम" BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI JAGADISH, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.1311 & 1312/Chny/2025 िनधा"रणवष"/Assessment Years: 2016-17 & 2017-18 v. BSR Builders Engineers Contractors, The DCIT, No.28, BSR Janus, Tank Bund Road, Central Circle-2(3), Nungambakkam, Chennai-600 034. Chennai. [PAN: AAGFB 7140 N] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./ITA Nos.1274 & 1561/Chny/2025 िनधा"रणवष"/Assessment Years: 2017-18 &…

BSR BUILDERS ENGINEERS CONTRACTORS, ,CHENNAI vs. DCIT, CENT. CIRCLE-2(3), CHENNAI

In the result, the appeal of the assessee for AYs 2016-17 & 2017-18

ITA 1311/CHNY/2025[2016-17]Status: DisposedITAT Chennai14 Jan 2026AY 2016-17

Bench: Shri Aby T. Varkey & Shri Jagadishआयकर अपील सं./Ita Nos.1311 & 1312/Chny/2025 िनधा"रणवष"/Assessment Years: 2016-17 & 2017-18 V. Bsr Builders Engineers Contractors, The Dcit, No.28, Bsr Janus, Tank Bund Road, Central Circle-2(3), Nungambakkam, Chennai-600 034. Chennai. [Pan: Aagfb 7140 N] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita Nos.1274 & 1561/Chny/2025 िनधा"रणवष"/Assessment Years: 2017-18 & 2016-17 V. The Dcit / Acit, Bsr Builders Engineers Central Circle-2(3), Contractors, Chennai. No.28, Bsr Janus, Tank Bund Road, Nungambakkam, Chennai-600 034. [Pan: Aagfb 7140 N] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr.G. Baskar, Advocate &For Respondent: Mr.Nishanth Rao, JCIT

…आयकर अपीलीय अिधकरण, ‘ए’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH: CHENNAI "ी एबी टी. वक", "ाियक सद" एवं एवं एवं एवं "ी जगदीश, लेखा सद" के सम" BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI JAGADISH, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.1311 & 1312/Chny/2025 िनधा"रणवष"/Assessment Years: 2016-17 & 2017-18 v. BSR Builders Engineers Contractors, The DCIT, No.28, BSR Janus, Tank Bund Road, Central Circle-2(3), Nungambakkam, Chennai-600 034. Chennai. [PAN: AAGFB 7140 N] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./ITA Nos.1274 & 1561/Chny/2025 िनधा"रणवष"/Assessment Years: 2017-18 &…

DCIT, CHENNAI vs. BSR BUILDERS ENGINEERS CONTRACTORS, CHENNAI

In the result, the appeal of the assessee for AYs 2016-17 & 2017-18

ITA 1274/CHNY/2025[2017]Status: DisposedITAT Chennai14 Jan 2026

Bench: Shri Aby T. Varkey & Shri Jagadishआयकर अपील सं./Ita Nos.1311 & 1312/Chny/2025 िनधा"रणवष"/Assessment Years: 2016-17 & 2017-18 V. Bsr Builders Engineers Contractors, The Dcit, No.28, Bsr Janus, Tank Bund Road, Central Circle-2(3), Nungambakkam, Chennai-600 034. Chennai. [Pan: Aagfb 7140 N] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita Nos.1274 & 1561/Chny/2025 िनधा"रणवष"/Assessment Years: 2017-18 & 2016-17 V. The Dcit / Acit, Bsr Builders Engineers Central Circle-2(3), Contractors, Chennai. No.28, Bsr Janus, Tank Bund Road, Nungambakkam, Chennai-600 034. [Pan: Aagfb 7140 N] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr.G. Baskar, Advocate &For Respondent: Mr.Nishanth Rao, JCIT

…आयकर अपीलीय अिधकरण, ‘ए’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH: CHENNAI "ी एबी टी. वक", "ाियक सद" एवं एवं एवं एवं "ी जगदीश, लेखा सद" के सम" BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI JAGADISH, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.1311 & 1312/Chny/2025 िनधा"रणवष"/Assessment Years: 2016-17 & 2017-18 v. BSR Builders Engineers Contractors, The DCIT, No.28, BSR Janus, Tank Bund Road, Central Circle-2(3), Nungambakkam, Chennai-600 034. Chennai. [PAN: AAGFB 7140 N] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./ITA Nos.1274 & 1561/Chny/2025 िनधा"रणवष"/Assessment Years: 2017-18 &…

JAY KUNDAN BHATT,VIRAR vs. DCIT, CENTRAL CIRCLE 1(1), MUMBAI, MUMBAI

Accordingly, we delete the addition of INR.16,00,000/- made under Section 68 of the Act. Ground No.2 raised by the Assessee, is therefore, allowed

ITA 5264/MUM/2025[2020-21]Status: DisposedITAT Mumbai03 Dec 2025AY 2020-21

Bench: SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER SMT. RENU JAUHRI (Accountant Member)

For Appellant: Shri Subodh RatnaparkhiFor Respondent: Shri B. Arun

Section 143(3)Section 68

….1 raised by the Assessee is allowed. 11. Our view draws support from the following decisions cited on behalf of the Assessee during the course of hearing: - Ivan Singh vs. ACIT [2020] 116 taxmann.com 499 (Bombay) - CIT vs. Usha Stud Agricultural Farms Ltd.: 301 ITR 384 Ground No. 2 12. Ground No. 2 raised by the Assessee pertains to addition of INR.16,00,000/- made by the Assessing Officer under Section 68 of the Act. 13. During the relevant previous year, the Assessee had borrowed 4 Assessment Year 2020-2021 INR.16,00,000/- as unsecured loans from 3 parties. During the course of proceedings before Assessin…

KROSS LIMITED,ADITYAPUR vs. DCIT, CIRCLE-1, JAMSHEDPUR

Accordingly, ITA No. 98/RAN/2025 is allowed

ITA 98/RAN/2025[2013-2014]Status: DisposedITAT Ranchi20 Nov 2025AY 2013-2014

Bench: the CIT(A) where appeal was dismissed on wrong facts.4. Dissatisfied with the above order, assessee is in appeal before this Tribunal.

Section 147Section 148Section 68

…Vs. ACIT, wherein it was held that section 68 of the Act cannot be invoked when no fresh credit appears in the books during the relevant year. The assessee also relied on the judgment of the Hon’ble Delhi High Court in CIT v. Usha Stud Agricultural Farms Ltd. 301 ITR 384 (Del), wherein it was held that an addition under section 68 of the Act cannot be made in a year in which no fresh credit has been received. 6. On the other hand, although the learned DR supported the orders of the lower authorities, he could not controvert the factual position that the amount of ₹2,00,00,000/- was received in earlier years and…

KROSS LIMITED,ADITYAPUR vs. DCIT,CIRCLE-1, JAMSHEDPUR

Accordingly, ITA No. 98/RAN/2025 is allowed

ITA 97/RAN/2025[2013-2014]Status: DisposedITAT Ranchi20 Nov 2025AY 2013-2014

Bench: the CIT(A) where appeal was dismissed on wrong facts.4. Dissatisfied with the above order, assessee is in appeal before this Tribunal.

Section 147Section 148Section 68

…Vs. ACIT, wherein it was held that section 68 of the Act cannot be invoked when no fresh credit appears in the books during the relevant year. The assessee also relied on the judgment of the Hon’ble Delhi High Court in CIT v. Usha Stud Agricultural Farms Ltd. 301 ITR 384 (Del), wherein it was held that an addition under section 68 of the Act cannot be made in a year in which no fresh credit has been received. 6. On the other hand, although the learned DR supported the orders of the lower authorities, he could not controvert the factual position that the amount of ₹2,00,00,000/- was received in earlier years and…

ARYAN PROMOTERS PVT. LTD.,KOLKATA vs. D.C.I.T., CC - 2(1),, KOLKATA

In the result the appeal of the assessee is allowed

ITA 1789/KOL/2025[2012-2013]Status: DisposedITAT Kolkata11 Nov 2025AY 2012-2013

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm Aryan Promoters Pvt. Ltd. Dcit, Cc-2(1), Ruby House, 8, India Exchange Aaykar Bhawan Poorva, Place, 2Nd Floor, Kolkata-700001, 110, Shantipally, Vs. West Bengal Kolkata-700107, West Bengal (Respondent) (Appellant) Pan No. Aagca2975B Assessee By : Shri S.K. Tulsiyan& Ms. Lata Goyal, Ars Revenue By : Shri Manas Mondal, Dr Date Of Hearing: 15.10.2025 Date Of Pronouncement: 11.11.2025

For Appellant: Shri S.K. Tulsiyan&For Respondent: Shri Manas Mondal, DR

Section 131Section 142(1)Section 144Section 68

…he additions made in the income computed on reassessment the validity of notice dated June 17, 1997, need not be gone into,"” 010. Similarly, the Delhi High Court in the case of Commissioner of Income-tax, Delhi-VI vs. Usha Stud Agricultural Farms Ltd. [2008] 301 ITR 384 (Delhi) dated 14-03-2008, has held as under:- “"8. Here, the CIT(A) has deleted the addition of Rs. 15 lacs mainly on the ground that this credit balance of Rs. 15 lacs is being reflected in the accounts of the assessed over the past four to five years or so and hence this was not a fresh credit entry of the previous year underconsideration and…

SATABDI DEVELOPERS PVT. LTD.,KOLKATA vs. I.T.O., WARD - 10(2),, KOLKATA

ITA 1787/KOL/2025[2012-2013]Status: DisposedITAT Kolkata11 Nov 2025AY 2012-2013

Bench: Shri Duvvuru Rl Reddy, Vp & Shri Rajesh Kumar, Am Shri Satabdi Developers Pvt. Ltd. Ito, Ward 10(2) Ruby House, 8, India Exchange Aaykar Bhawan Poorva, Place, 2Nd Floor, Kolkata-700001, 110, Shanti Pally, Vs. West Bengal Kolkata-700107, West Bengal (Respondent) (Appellant) Pan No. Aakcs8130L Assessee By : Shri S.K. Tulsiyan& Ms. Lata Goyal, Ars Revenue By : Shri S.B. Chakraborthy, Dr Date Of Hearing: 16.10.2025 Date Of Pronouncement: 11.11.2025

For Appellant: Shri S.K. Tulsiyan&For Respondent: Shri S.B. Chakraborthy, DR

Section 142(1)Section 144Section 68

…the additions made in the income computed on reassessment the validity of notice dated June 17, 1997, need not be gone into,"” 09. Similarly, the Delhi High Court in the case of Commissioner of Income-tax, Delhi-VI vs. Usha Stud Agricultural Farms Ltd. [2008] 301 ITR 384 (Delhi) dated 14-03-2008, has held as under:- Shri Satabdi Developers Pvt. ltd.; A.Y. 2012-13 "8. Here, the CIT(A) has deleted the addition of Rs. 15 lacs mainly on the ground that this credit balance of Rs. 15 lacs is being reflected in the accounts of the assessed over the past four to five years or so and hence this was not a fresh credit entr…

DY. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE, KOTA, KOTA vs. SH. VINOD KUMAR JAIN, KOTA

In the result, the appeal of the Department is allowed for statistical purposes

ITA 717/JPR/2025[2018-19]Status: DisposedITAT Jaipur10 Nov 2025AY 2018-19

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI GAGAN GOYAL (Accountant Member)

For Appellant: NoneFor Respondent: Mrs. Anita Rinesh, JCIT-DR fu/kZkfjrh dh vksjls@

Section 115BSection 132(4)Section 68Section 69B

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa a Jh xxu Xkks;y ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI GAGAN GOYAL, AM vk;dj vihy la-@ITA No. 717/JP/2025 fu/kZkj.k o"kZ@Assessment Year : 2018-19 The DCIT cuke Shri Vinod Kumar Jain Vs. Central Circle C/o M/s. Manak Chand Kailash Chand Kota Chauth Mata Bazar, Kota- 324 007 LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAWPJ9898D vihykFkhZ@Appellant izR;FkhZ@Respondent jktLo dh vksjls@Revenue by: Mrs. Anita Rinesh, JCIT-DR fu/kZkfjrh dh vksjls@Assesseeby :…

MEHUL HASMUKH SHAH,MUMBAI vs. INCOME TAX OFFICER CIRCLE 17(1), MUMBAI

In the result, the appeal filed by the assessee is allowed

ITA 4333/MUM/2025[2021-22]Status: DisposedITAT Mumbai10 Nov 2025AY 2021-22

Bench: Shri Sandeep Gosain & Shri Prabhash Shankarmehul Hasmukh Shah V/S. Income Tax Officer, Circle- Plot No. 26, Dev Ashish 4 Th बनाम 17(1) Floor, Ns Road No. 5, Opp. Kautilya Bhavan, G-Block Police Chowky Jvpd Sch Bkc, Bandra Kurla Hatkesh Soc Ville Parle East, Complex, Bandra (East), Mumbai – 400 049, Mumbai – 400051, Maharashtra Maharashtra स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Afxps8632J Appellant/अपीलार्थी .. Respondent/प्रतिवादी

For Appellant: Shri Pranav Bhansali,ARFor Respondent: Shri Annavaran Kosuri, Sr. AR &

Section 115BSection 143(3)Section 68

…IN THE INCOME-TAX APPELLATE TRIBUNAL“D” BENCH, MUMBAI BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER Mehul Hasmukh Shah v/s. Income Tax Officer, Circle- Plot No. 26, Dev Ashish 4 th बनाम 17(1) Floor, NS Road No. 5, Opp. Kautilya Bhavan, G-Block Police Chowky JVPD Sch BKC, Bandra Kurla Hatkesh Soc Ville Parle East, Complex, Bandra (East), Mumbai – 400 049, Mumbai – 400051, Maharashtra Maharashtra स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AFXPS8632J Appellant/अपीलार्थी .. Respondent/प्रतिवादी Appellant by : Shri Pranav Bhansali,AR Respondent by : Shri Annavaran Kosuri, Sr. AR…

INCOME TAX OFFICER, C R BUILDING DELHI vs. VIRAT PROMOTERS PRIVATE LIMITED, NEW DELHI

In the result, appeal of the Revenue is dismissed

ITA 5746/DEL/2024[2013-14]Status: DisposedITAT Delhi14 Oct 2025AY 2013-14

Bench: SHRI PRAKASH CHAND YADAV (Judicial Member), SHRI MANISH AGARWAL (Accountant Member)

Section 147Section 148Section 148ASection 250Section 69ASection 69C

…me have been recorded in the Books of accounts of earlier years. For this the appellant had relied upon various judgments of various High Courts. (i) CIT vs. Prameshwar Bohra. (2008) 301 ITR 404 (Raj.), (ii) CIT vs. Usha Stud Agricultural Farms Limited (2008) 301 ITR 384 (Del), (iii) Ivan Singh vs. ACIT, (2020) 116 taxmann.com 499 (Bom)(HC), (iv) Rita Stephen Pinto vs. ITO 19(2)(2), ITA No. 1219/Mum/2013 Relying upon the decisions as mentioned above, the addition of Rs.1,21,68,000/- is deleted and appeal of the appellant is allowed. 6.2.3 The AO has made the addition of Rs.3,16,28,603/- on account of loans receiv…

ADHUNIK AKSHAT UDYOG PVT. LTD.,,DUMKA vs. ACIT, CIRCLE-3(1), DEOGHAR

In the result, the appeal of the assessee is allowed

ITA 163/RAN/2025[12-13]Status: DisposedITAT Ranchi10 Oct 2025

Bench: Shri Sonjoy Sarma & Shri Ratnesh Nandan Sahayi.T.A. No.163/Ran/2025 Assessment Year: 2012-13 Adhunik Akshat Udyog Pvt. Ltd……………............................……….……Appellant Industrial Area, Babupur, Muffasil Thana Dumka, Jharkhand – 814101. [Pan: Aabca4896Q] Vs. Acit, Circle-3(1), Deoghar…...…..….…..….........……........……...…..…..Respondent Appearances By: Shri Sushil Pransukha, Ar, Appeared On Behalf Of The Appellant. Shri Khubchand T. Pandya, Sr. Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : August 28, 2025 Date Of Pronouncing The Order : October 10, 2025 Order Per Sonjoy Sarma: This Appeal By The Assessee Is Directed Against The Order Of The Nfac, Delhi [“Cit(A)”] Dated 11.03.2025 Under Section 250 Of The Income-Tax Act, 1961 (The “Act”) For The Assessment Year 2012–13. 2. Facts Of The Case Are That The Assessee Company Filed Its Return Of Income For Ay 2012–13 Declaring Total Income Of ₹2,57,551. The Case Was Reopened Under Section 147 On The Ground That The Assessee Had Raised Share Capital & Share Premium From Certain Entities, Whose Financial Capacity & Genuineness Of Investment Remained Unexplained. During Assessment, The Ao Noted That The Assessee Had Introduced Share Capital Of ₹37,50,000 From The Following Four Private Limited Companies:

Section 131Section 147Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL BENCH-RANCHI VIRTUAL HEARING AT KOLKATA Before Shri Sonjoy Sarma, Judicial Member and Shri Ratnesh Nandan Sahay, Accountant Member I.T.A. No.163/Ran/2025 Assessment Year: 2012-13 Adhunik Akshat Udyog Pvt. Ltd……………............................……….……Appellant Industrial Area, Babupur, Muffasil Thana Dumka, Jharkhand – 814101. [PAN: AABCA4896Q] vs. ACIT, Circle-3(1), Deoghar…...…..….…..….........……........……...…..…..Respondent Appearances by: Shri Sushil Pransukha, AR, appeared on behalf of the appellant. Shri Khubchand T. Pandya, Sr. DR, appeared on behalf of the Respondent. Da…

ASSISTANT COMMISSIONER OF INCOME TAX, MADURAI vs. S. RAJENDRAN, CHITHARAL

ITA 2904/CHNY/2024[2020-21]Status: DisposedITAT Chennai30 Jul 2025AY 2020-21

Bench: Shri Aby T Varkey & Shri S. R. Raghunathaआयकर अपील सं./Ita Nos.:2903 & 2904/Chny/2024 निर्धारण वर्ष / Assessment Years: 2015-16 & 2020-21 The Assistant Commissioner Of Income Tax, Central Circle -2, Madurai. (अपीलार्थी/Appellant) अपीलार्थी की ओर से/Appellant By प्रत्यर्थी की ओर से/Respondent By सुनवाई की तारीख/Date Of Hearing घोषणा की तारीख/Date Of Pronouncement S.Rajendran, Vs.13-85/42A, Parthittavillai Veedu, Chitharal Pο, Kanyakumari District, Nagercoil – 629 151. [Pan:Afqpr-2835-H] (प्रत्यर्थी/Respondent) Shri. M. Murali, C.I.T. & Shri. Kumar Chandan, J.C.I.T. Shri. T. Vasudevan, Advocate 20.06.2025 30.07.2025 आदेश /Order Per S. R. Raghunatha: These Appeals Filed By The Revenue Are Directed Against The Orders Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi, For The Assessment Years 2015-16 & 2020-21, Vide Order Dated 19.09.2024 Respectively. Since Facts Are Identical & Issues Are Common, Appeals Filed By The Revenue Were Heard & Are Being Disposed Of By This Consolidated Order.

Section 68

…redits are not relating to this year as admitted by the AO himself, no addition can be made in the impugned assessment year. In support the Id.AR relied on the decision of the Delhi High Court in the case of CIT Vs Usha Stud Agricultural Farm Ltd. reported in 301 ITR 384 (page no.18 of paper book-1). 19. The Id.AR also stated that ground No.3 raised on this issue is misleading. It is submitted that the Balance Sheet of AY.2014-15 and also the IDS Declaration are part of the record before the AO and they are not fresh evidence for consideration by the Id.CIT(A). Hence, the question of invoking Rule 46A of I.T.Rule…

ASSISTANT COMMISSIONER OF INCOME TAX, MADURAI vs. S.RAJENDRAN, CHITHARAL PO

ITA 2903/CHNY/2024[2015-16]Status: DisposedITAT Chennai30 Jul 2025AY 2015-16

Bench: Shri Aby T Varkey & Shri S. R. Raghunathaआयकर अपील सं./Ita Nos.:2903 & 2904/Chny/2024 निर्धारण वर्ष / Assessment Years: 2015-16 & 2020-21 The Assistant Commissioner Of Income Tax, Central Circle -2, Madurai. (अपीलार्थी/Appellant) अपीलार्थी की ओर से/Appellant By प्रत्यर्थी की ओर से/Respondent By सुनवाई की तारीख/Date Of Hearing घोषणा की तारीख/Date Of Pronouncement : : S.Rajendran, Vs.13-85/42A, Parthittavillai Veedu, Chitharal Pο, Kanyakumari District, Nagercoil – 629 151. [Pan:Afqpr-2835-H] (प्रत्यर्थी/Respondent) Shri. M. Murali, C.I.T. & Shri. Kumar Chandan, J.C.I.T. Shri. T. Vasudevan, Advocate 20.06.2025 30.07.2025 आदेश /Order Per S. R. Raghunatha: These Appeals Filed By The Revenue Are Directed Against The Orders Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi, For The Assessment Years 2015-16 & 2020-21, Vide Order Dated 19.09.2024 Respectively. Since Facts Are Identical & Issues Are Common, Appeals Filed By The Revenue Were Heard & Are Being Disposed Of By This Consolidated Order. :-2-:

Section 68

…redits are not relating to this year as admitted by the AO himself, no addition can be made in the impugned assessment year. In support the Id.AR relied on the decision of the Delhi High Court in the case of CIT Vs Usha Stud Agricultural Farm Ltd. reported in 301 ITR 384 (page no.18 of paper book-1). 19. The Id.AR also stated that ground No.3 raised on this issue is misleading. It is submitted that the Balance Sheet of AY.2014-15 and also the IDS Declaration are part of the record before the AO and they are not fresh evidence for consideration by the Id.CIT(A). Hence, the question of invoking Rule 46A of I.T.Rule…

INCOME TAX OFFICER, DHULE vs. DHULE ZILHA PARISHAD KARMACHARI SAHAKARI PATPEDHI MARYADIT DHULE, DHULE

In the result, the appeal of Revenue is allowed for statistical purposes

ITA 769/PUN/2024[2020-21]Status: DisposedITAT Pune28 Jan 2025AY 2020-21

Bench: Shri R.K. Panda & Ms. Astha Chandra

For Appellant: Shri Sanket M. JoshiFor Respondent: Shri Amol Khairnar

Section 143(1)(a)Section 143(2)Section 144Section 68Section 80P(2)(a)

…आयकर अपीलीय अधिकरण “ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI R.K. PANDA, VICE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER आयकर अपील सं. / ITA No.769/PUN/2024 धििाारण वर्ा / Assessment Year : 2020-21 Income Tax Officer, Dhule Zilha Parishad Karmachari Dhule Sahakari Patpedhi Maryadit Dhule, Vs. Nagai Colony, Shirrpur, Dhule – 424001 PAN : AAAAD3792R अपीलार्थी / प्रत्यर्थी / Respondent Appellant Assessee by : Shri Sanket M. Joshi Department by : Shri Amol Khairnar Date of hearing : 25-11-2024 Date of 28-01-2025 Pronouncement : आदेश / ORDER PER ASTHA CHANDRA,…

M/S MAHESHWARI COAL BENEFICATION & INFRASTRUCTURE P LTD.,BILASPUR vs. ACIT CENTRAL CIRCLE 1(1), NAGPUR

ITA 119/NAG/2024[2020-21]Status: DisposedITAT Nagpur26 Dec 2024AY 2020-21

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant Mmber

For Appellant: Shri Sunil Kumar AgrawalFor Respondent: Shri Sandipkumar Salunke

Section 132Section 143(2)Section 143(3)Section 153ASection 250Section 68

…1 IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR 153A - FINAL – 15/12/2024 – 02:26 PM – 110 PAGES BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER, AND SHRI K.M. ROY, ACCOUNTANT MMBER ITA no.113/Nag./2024 ITA no.114/Nag./2024 (Assessment Year – 2014–15) (Assessment Year – 2015-16) ITA no./115/Nag./2024 ITA no.116/Nag./2024 (Assessment Year – 2016–17) (Assessment Year – 2017–18) ITA no.117/Nag./2024 ITA no.118/Nag./2024 Assessment Year – 2018–19 (Assessment Year – 2019–20) ITA no.119/Nag./2024 (Assessment Year : 2020-21) M/s. Maheshwari Coal Benefication & Infrastructure Private Limited 697, 1st Floor, Ward n…

M/S MAHESHWARI COAL BENEFICATION & INFRASTRUCTURE P LTD.,BILASPUR vs. ACIT CENTRAL CIRCLE 1(1), NAGPUR

ITA 117/NAG/2024[2018-19]Status: DisposedITAT Nagpur26 Dec 2024AY 2018-19

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant Mmber

For Appellant: Shri Sunil Kumar AgrawalFor Respondent: Shri Sandipkumar Salunke

Section 132Section 143(2)Section 143(3)Section 153ASection 250Section 68

…1 IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR 153A - FINAL – 15/12/2024 – 02:26 PM – 110 PAGES BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER, AND SHRI K.M. ROY, ACCOUNTANT MMBER ITA no.113/Nag./2024 ITA no.114/Nag./2024 (Assessment Year – 2014–15) (Assessment Year – 2015-16) ITA no./115/Nag./2024 ITA no.116/Nag./2024 (Assessment Year – 2016–17) (Assessment Year – 2017–18) ITA no.117/Nag./2024 ITA no.118/Nag./2024 Assessment Year – 2018–19 (Assessment Year – 2019–20) ITA no.119/Nag./2024 (Assessment Year : 2020-21) M/s. Maheshwari Coal Benefication & Infrastructure Private Limited 697, 1st Floor, Ward n…

M/S MAHESHWARI COAL BENEFICATION & INFRASTRUCTURE P LTD.,BILASPUR vs. ACIT CENTRAL CIRCLE 1(1), NAGPUR

ITA 116/NAG/2024[2017-18]Status: DisposedITAT Nagpur26 Dec 2024AY 2017-18

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant Mmber

For Appellant: Shri Sunil Kumar AgrawalFor Respondent: Shri Sandipkumar Salunke

Section 132Section 143(2)Section 143(3)Section 153ASection 250Section 68

…1 IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR 153A - FINAL – 15/12/2024 – 02:26 PM – 110 PAGES BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER, AND SHRI K.M. ROY, ACCOUNTANT MMBER ITA no.113/Nag./2024 ITA no.114/Nag./2024 (Assessment Year – 2014–15) (Assessment Year – 2015-16) ITA no./115/Nag./2024 ITA no.116/Nag./2024 (Assessment Year – 2016–17) (Assessment Year – 2017–18) ITA no.117/Nag./2024 ITA no.118/Nag./2024 Assessment Year – 2018–19 (Assessment Year – 2019–20) ITA no.119/Nag./2024 (Assessment Year : 2020-21) M/s. Maheshwari Coal Benefication & Infrastructure Private Limited 697, 1st Floor, Ward n…

CIT v. Usha Stud Agricultural Farms Ltd.

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M/S MAHESHWARI COAL BENEFICATION & INFRASTRUCTURE P LTD.,BILASPUR vs. ACIT CENTRAL CIRCLE 1(1), NAGPUR