Commissioner of Income-tax v. Mark Hospitals (P.) Ltd.

58 Taxmann.com 226High Court2015#5361 most cited

What is Commissioner of Income-tax v. Mark Hospitals (P.) Ltd. authority for?

The High Court of Madras held that when an assessee provides the names and addresses of creditors for unsecured loans, and these creditors confirm the loans and the source of funds through banking channels, the addition under Section 68 is not warranted, even if PAN cards of creditors are not provided.

22

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2021 to 2025.

Also referred to as

CIT v. Mark Hospitals (P.) Ltd. · Section 68 · unsecured loans · agriculturists · PAN cards · addition under section 68 · source of funds · creditworthiness of the creditor

Also reported as

58 Taxmann 226

Sections most often in play

Section 132Section 142(1)Section 147Section 148Section 153CSection 194-1ASection 250Section 68

Issues it is cited on

source of sourceshell companybogus share capitalprincipal officercreditworthiness of the creditoradmission of additional evidencesection 246section 41addition under section 68share application moneysection 250(4)rule 46a

Judgments citing Commissioner of Income-tax v. Mark Hospitals (P.) Ltd.

A.C.I.T., Circle-49(1), Kolkata vs. M/S Viswakarma Residency, Kolkata

Appeal is dismissed

ITA 255/KOL/2020[2016-17]Status: DisposedITAT Kolkata26 Oct 2021AY 2016-17

Bench: Shri Sanjay Garg & Dr. M.L.Meenaआयकर अपील सं.य/ Assessment Years:2016-17 बनाम / Acit, Cir-49(1), Kolkata M/S. Viswakarma Residency Uttarpan Complex, Ds-Iv, V/S. 2Nd Fl., Manicktala Civick Centre, Block-2 & 3, 2Nd Fl., Kolkata-700 054. Pan: Aaifv3279Q अपीलाथ" /Appellant ""यथ" /Respondent .. Hearing Through Video Conferencing अपीलाथ" क" ओर से/By Appellant Shri Manish Kanojia, Cit, Dr ""यथ" क" ओर से/By Respondent Shri S.M Surana, Advocate, Ar सुनवाई क" तार"ख/Date Of Hearing 04-08-2021 घोषणा क" तार"ख/Date Of Pronouncement 26-10-2021

Section 131Section 133(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL BENCH “B” KOLKATA Before Shri Sanjay Garg, Judicial Member and Dr. M.L.Meena, Accountant Member आयकर अपील सं.य/ Assessment Years:2016-17 बनाम / ACIT, Cir-49(1), Kolkata M/s. Viswakarma Residency Uttarpan Complex, DS-IV, V/s. 2nd Fl., Manicktala Civick Centre, Block-2 & 3, 2nd Fl., Kolkata-700 054. PAN: AAIFV3279Q अपीलाथ" /Appellant ""यथ" /Respondent .. Hearing through video Conferencing अपीलाथ" क" ओर से/By Appellant Shri Manish Kanojia, CIT, DR ""यथ" क" ओर से/By Respondent Shri S.M Surana, Advocate, AR सुनवाई क" तार"ख/Date of Hearing 04-08-2021 घोषणा क" तार"ख/Date of Pronounc…

ITO, New Delhi vs. M/S. Arizona Venutres Pvt. Ltd., New Delhi

In the result, both the appeals of the Revenue are dismissed

ITA 1428/DEL/2016[2012-13]Status: DisposedITAT Delhi26 Mar 2021AY 2012-13

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: Shri Satpal Gulati, CIT-DRFor Respondent: Shri Rakesh Joshi, CA
Section 139(1)Section 143(1)Section 143(2)Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.As. No.1428/DEL/2016 Assessment Year 2012-13 ITO, Ward-3(2), v. M/s. Arizona Ventures Pvt. New Delhi. Ltd., Flat No.211, 2nd Floor, Hemkunt Chamber, 89, Nehru Place, New Delhi. TAN/PAN: AADCD6391B (Appellant) (Respondent) Assessment Year 2012-13 ITO, Ward-3(2), v. M/s. Arizona Global Services New Delhi. Pvt. Ltd., Flat No.211, 2nd Floor, Hemkunt Chamber, 89, Nehru Place, New Delhi. TAN/PAN: AADCD7117M (Appellant) (Respondent) Appellant by: Shri Satpal Gulati…