Commissioner of Income-tax v. Arunananda Textiles (P.) Ltd.

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judgments rely on this decision, according to BharatTax’s citation analysis of 348,254 Indian tax judgments — from 2018 to 2023.

Judgments citing Commissioner of Income-tax v. Arunananda Textiles (P.) Ltd.

DCIT, C.C.-3(4), Kolkata vs. M/S Tanishque Trade Link Pvt. Ltd, Howrah

In the result, appeal of the revenue is dismissed

ITA 17/KOL/2021[2008-09]Status: DisposedITAT Kolkata16 Mar 2023AY 2008-09

Bench: Shri Sanjay Garg, Hon’Ble & Dr. Manish Borad, Hon’Blei.T.A. No. 17/Kol/2021 Assessment Year: 2008-09 Deputy Commissioner Of Income Tanishque Tradelink Pvt. Ltd. Tax, Central Circle-3(4), Kolkata Vs Bhabatarini Apartment G.T. Road, Room No. 602 Howrah - 711201 [Pan : Aacct7512R] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri A.K. Tibrewal, Fca Revenue By : Shri Biswanath Das, Cit D/R सुनवाई क" तारीख/Date Of Hearing : 18/01/2023 घोषणा क" तारीख /Date Of Pronouncement: 16/03/2023 आदेश/O R D E R Per Dr. Manish Borad: The Present Appeal Is Directed At The Instance Of The Revenue Against The Order Of The Learned Commissioner Of Income Tax (Appeals)-6, Kolkata (Hereinafter The “Ld. Cit(A)”) Dated 24/09/2020, Passed U/S 250 Of The Income Tax Act, 1961 (‘The Act’), For Assessment Year 2008-09. 2. The Revenue Has Raised The Following Grounds Of Appeal:- “1. That On Facts & In The Circumstances Of The Case, The Ld. Cit(A) Has Erred In Law As Well As In Facts In Allowing The Bogus Share Capital Raised In The Books Of The Assessee Without Appreciating The Fact That The Assessee Failed To Discharge Its Primary Onus To Prove & Establish The Identity & Creditworthiness Of The Investor Companies & Genuineness Of The Transaction. 2. That On The Facts & In The Circumstances Of The Case, The Ld. Cit(A) Has Erred In Law As Well As In Facts In Ignoring That The Identity & Creditworthiness Of The Shareholders & Even The Genuineness Of The Transactions Remained Unexplained. 3. That On Facts & In The Circumstances Of The Case, The Ld. Cit(A) Has Erred In Not Invoking His Powers U/S. 250(4) Of The I.T. Act, 1961 In Directing The Assessing Officer To Make Further Enquiry & Report The Results Of The

For Appellant: Shri A.K. Tibrewal, FCAFor Respondent: Shri Biswanath Das, CIT D/R

Section 133(6)Section 143(3)Section 147Section 148Section 14ASection 250Section 250(4)Section 263Section 68

…| आयकर अपीलीय अिधकरण "यायपीठ, कोलकाता | IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, KOLKATA BEFORE SHRI SANJAY GARG, HON’BLE JUDICIAL MEMBER & DR. MANISH BORAD, HON’BLE ACCOUNTANT MEMBER I.T.A. No. 17/Kol/2021 Assessment Year: 2008-09 Deputy Commissioner of Income Tanishque Tradelink Pvt. Ltd. Tax, Central Circle-3(4), Kolkata Vs Bhabatarini Apartment G.T. Road, Room No. 602 Howrah - 711201 [PAN : AACCT7512R] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri A.K. Tibrewal, FCA Revenue by : Shri Biswanath Das, CIT D/R सुनवाई क" तारीख/Date of Hearing : 18/01/2023 घोषणा क" तारीख /Date of Pronounce…

M/S Davalagiri Property Developers Private Limited, Bangalore vs. The Deputy Commissioner of Income Tax Circle-2(1)(2), Bangalore

In the result, the appeal by the assessee is allowed

ITA 568/BANG/2019[2009-10]Status: DisposedITAT Bangalore11 Apr 2022AY 2009-10

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2009-10

For Appellant: Shri V. Srinivasan, AdvocateFor Respondent: Shri Priyadarshi Mishra, Addl.CIT(DR)(ITAT), Bengaluru

Section 133(6)Section 234Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment year: 2009-10 M/s. Davalagiri Property Vs. The Deputy Commissioner Developers Pvt. Ltd., of Income Tax, Prerana Chambers, Circle 2[1][2], No.26, 2nd Floor, Bangalore. Nehru Nagar Main Road, Kumara Park West, Bangalore – 560 048. PAN: AACCD 3575A APPELLANT RESPONDENT Appellant by : Shri V. Srinivasan, Advocate Respondent by : Shri Priyadarshi Mishra, Addl.CIT(DR)(ITAT), Bengaluru. Date of hearing : 09.03.2022 Date of Pronouncement : 11.04.2022 O R D E R Per…

M/S Indiaon Time Express Pvt Ltd, Bangalore vs. The Assistant Commissioner of Income Tax Circle-3(1)(1), Bangalore

In the result appeal filed by assessee stands partly allowed

ITA 3444/BANG/2018[2013-14]Status: DisposedITAT Bangalore11 Oct 2021AY 2013-14

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year : 2013-14 M/S. Indiaon Time Express Pvt. Ltd., The Assistant A1, Samhita Ritz, Commissioner Of Nagavarapalya, Income Tax, Cv Raman Nagar, Circle – 3 [1][1], Bangalore – 560 093. Vs. Bangalore. Pan: Aacci6196C Appellant Respondent Assessee By : Shri Suresh Muthukrishnan, Ca : Shri Kannan Narayanan, Revenue By Jcit (Dr) Date Of Hearing : 18-08-2021 Date Of Pronouncement : 11-10-2021 Order Per Beena Pillaipresent Appeal Is Filed By Assessee Against Order Dated 30/10/2018 Passed By The Ld.Cit(A)-3, Bangalore For Assessment Year 2013-14 On Following Grounds Of Appeal: “1. The Order Of The Ld. Commissioner Of Income Tax (Appeals) In So Far As It Is Against The Appellant Is Opposed To Taw, Equity, Weight Of Evidence, Probabilities, Facts & Circumstances Of The Case. 2. The Authorities Below Have Not Justified In Making An Addition Of Rs.41,04,847/- On An Estimate Basis At 5% Of The Total Expenditure Claimed Under The Facts & In The Circumstances Of The Appellant'S Case.

For Appellant: Shri Suresh Muthukrishnan, CA

Section 143(2)Section 144

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year : 2013-14 M/s. Indiaon Time Express Pvt. Ltd., The Assistant A1, Samhita Ritz, Commissioner of Nagavarapalya, Income Tax, CV Raman Nagar, Circle – 3 [1][1], Bangalore – 560 093. Vs. Bangalore. PAN: AACCI6196C APPELLANT RESPONDENT Assessee by : Shri Suresh Muthukrishnan, CA : Shri Kannan Narayanan, Revenue by JCIT (DR) Date of Hearing : 18-08-2021 Date of Pronouncement : 11-10-2021 ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeal is filed by assesse…

Shri Arpit Mamodia, Jaipur vs. Income Tax Officer, Jaipur

In the result, the appeal of the assessee is dismissed

ITA 625/JPR/2017[2012-13]Status: DisposedITAT Jaipur27 Apr 2018AY 2012-13

For Appellant: Shri S.L. Gupta, CAFor Respondent: Smt. Poonam Rai, DCIT-DR

Section 68

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES (SMC), JAIPUR Jh HkkxpUn] ys[kk lnL; ds le{k BEFORE: SHRI BHAGCHAND, ACCOUNTANT MEMBER vk;dj vihy la-@ITA No. 625/JP/2017 fu/kZkj.k o"kZ@Assessment Year : 2012-13 cuke Shri Arpit Mamodia The ITO Vs. Prop. M/s. Samridhi Enterprises Ward- 4(5) E-26, Janpath Marg, Shastri Nagar, Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: BBIPM4555 Q vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@Assessee by: Shri S.L. Gupta, CA jktLo dh vksj ls@ Revenue by : Smt. Poonam Rai, DCIT-DR lquokbZ dh rkjh[k@ Da…