Commissioner of Income Tax v. Orchid Industries (P.) Ltd.

116 Taxmann.com 113Supreme Court of India2020#9313 most cited

What is Commissioner of Income Tax v. Orchid Industries (P.) Ltd. authority for?

The assessee discharges the onus of proving the genuineness of share application money transactions by furnishing documents like PANs, confirmations, and bank statements, even if the applicants do not appear before the Assessing Officer.

11

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2023 to 2026.

Also referred to as

CIT v Orchid Industries · section 68 · share application money · onus of proof · genuineness of transaction · creditworthiness of lender · identity of lender · cash credit · unexplained cash credit · accommodation entry

Sections most often in play

Section 68Section 147Section 148Section 133(6)Section 143(3)Section 115BBESection 151Section 115JB

Issues it is cited on

onus of proofsource of sourceshare application moneyaddition u/s 68addition under section 68genuineness of the transactionunexplained cash creditsection 133(6)accommodation entrysection 131commissioner (appeals)section 68

Judgments citing Commissioner of Income Tax v. Orchid Industries (P.) Ltd.

Deputy Commissioner of Income Tax, CC-1, Ludhiana vs. Shree Ganesh Edibles Pvt. Ltd., Khanna

The appeal stand dismissed

ITA 308/CHANDI/2025[2022-23]Status: DisposedITAT Chandigarh24 Feb 2026AY 2022-23

Bench: SHRI RAJPAL YADAV (Vice President), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)

For Respondent: Sh. Abhishek Pal Garg (CIT) – Ld. DR
Section 115JSection 132Section 147Section 148Section 68

…1 ITA Nos.307 & 308/Chandi/2025 AY: 2019-20 & 2022-23 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHANDIGARH PHYSICAL HEARING BEFORE HON’BLE SHRI RAJPAL YADAV, VICE PRESIDENT AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM 1. आयकर अपील सं. / ITA No.307/CHANDI/2025 (िनधा"रण वष" / Assessment Year: 2019-20) & 2. आयकर अपील सं. / ITA No.308/CHANDI/2025 (िनधा"रण वष" / Assessment Year: 2022-23) DCIT (Central Circle-1) Shree Ganesh Edibles Pvt. Ltd. बनाम/ Vs. SCO 1-6, 2nd Floor Shop No.25B, New Grain Market Kitchlu Nagar, Ludhiana Khanna (Punjab) – 141401 "थायीलेखासं./जीआइआरसं./PAN/GIR No. AAJCS-6800-N (अपीलाथ"/Appellant)…

Deputy Commissioner of Income Tax, CC-1, Ludhiana vs. Shree Ganesh Edibles Pvt. Ltd., Khanna

The appeal stand dismissed

ITA 307/CHANDI/2025[2019-20]Status: DisposedITAT Chandigarh24 Feb 2026AY 2019-20

Bench: SHRI RAJPAL YADAV (Vice President), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)

For Respondent: Sh. Abhishek Pal Garg (CIT) – Ld. DR
Section 115JSection 132Section 147Section 148Section 68

…1 ITA Nos.307 & 308/Chandi/2025 AY: 2019-20 & 2022-23 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHANDIGARH PHYSICAL HEARING BEFORE HON’BLE SHRI RAJPAL YADAV, VICE PRESIDENT AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM 1. आयकर अपील सं. / ITA No.307/CHANDI/2025 (िनधा"रण वष" / Assessment Year: 2019-20) & 2. आयकर अपील सं. / ITA No.308/CHANDI/2025 (िनधा"रण वष" / Assessment Year: 2022-23) DCIT (Central Circle-1) Shree Ganesh Edibles Pvt. Ltd. बनाम/ Vs. SCO 1-6, 2nd Floor Shop No.25B, New Grain Market Kitchlu Nagar, Ludhiana Khanna (Punjab) – 141401 "थायीलेखासं./जीआइआरसं./PAN/GIR No. AAJCS-6800-N (अपीलाथ"/Appellant)…

M/S Fairdeal Information Technology Private Limited, New Delhi vs. Income Tax Officer, Ward 9(1), Delhi

In the result all the three grounds of appeal of the assessee are allowed

ITA 2793/DEL/2025[2013-14]Status: DisposedITAT Delhi13 Feb 2026AY 2013-14

Bench: Shri Anubhav Sharma & Shri Manish Agarwalm/S Fairdeal Information Income Tax Officer, Technology Private Limited, Ward-9(1), 116A, First Floor, Somdutt Vs. New Delhi. Chamber-1, 5, Bhikaji Cama Place, New Delhi-110066. Pan-Aaacf9581G (Appellant) (Respondent) Assessee By Shri Ashwani Kumar, Ca & Shri Ankur Agarwal, Ca Department By Ms. Indu Bala Saini, Sr. Dr Date Of Hearing 20/01/2026 Date Of Pronouncement 13/02/2026

Section 147Section 148Section 148ASection 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’: NEW DELHI BEFORE SHRI ANUBHAV SHARMA, JUDICIAL MEMBER AND SHRI MANISH AGARWAL, ACCOUNTANT MEMBER M/s Fairdeal Information Income Tax Officer, Technology Private Limited, Ward-9(1), 116A, First Floor, Somdutt Vs. New Delhi. Chamber-1, 5, Bhikaji Cama Place, New Delhi-110066. PAN-AAACF9581G (Appellant) (Respondent) Assessee by Shri Ashwani Kumar, CA and Shri Ankur Agarwal, CA Department by Ms. Indu Bala Saini, Sr. DR Date of Hearing 20/01/2026 Date of Pronouncement 13/02/2026 O R D E R PER MANISH AGARWAL, AM: This appeal is filed by the Assessee against…

Dy. Commissioner of Income Tax, Noida vs. M/S Rudra Buildwell Homes Pvt. Ltd, Delhi

ITA 602/DEL/2025[2016]Status: DisposedITAT Delhi29 Aug 2025

Bench: Shri Satbeer Singh Godara & Shri Manish Agarwalassessment Year: 2016-17 Vs. M/S. Rudra Buildwell Homes Dcit, Central Circle-I, Noida Pvt. Ltd., 53, Okhla Phase, Delhi Pan: Aafcr6959P (Appellant) (Respondent) With C.O. No.106/Del/2025 [Arising Out Of Ita No.602/Del/2025] Assessment Year: 2016-17 M/S. Rudra Buildwell Vs. Dcit, Central Circle-I, Homes Pvt. Ltd., Noida A-66, Sector-63, Noida Pan: Aafcr6959P (Appellant) (Respondent) Assessee By Sh. Rohit Kapoor, Adv. Sh. Veersen Agarwal, Itp Department By Sh. Rajesh Chandra, Cit(Dr) Date Of Hearing 12.08.2025 Date Of Pronouncement 29.08.2025 Order Per Satbeer Singh Godara, Jm This Revenue’S Appeal Ita No.602/Del/2025 & Assessee’S Cross Objection C.O. No. 106/Del/2025 For Assessment Year 2016-

Section 143(3)Section 148Section 148ASection 151Section 151(1)Section 151(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘B’ NEW DELHI BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI MANISH AGARWAL, ACCOUNTANT MEMBER Assessment Year: 2016-17 Vs. M/s. Rudra Buildwell Homes DCIT, Central Circle-I, Noida Pvt. Ltd., 53, Okhla Phase, Delhi PAN: AAFCR6959P (Appellant) (Respondent) With C.O. No.106/Del/2025 [Arising out of ITA No.602/Del/2025] Assessment Year: 2016-17 M/s. Rudra Buildwell Vs. DCIT, Central Circle-I, Homes Pvt. Ltd., Noida A-66, Sector-63, Noida PAN: AAFCR6959P (Appellant) (Respondent) Assessee by Sh. Rohit Kapoor, Adv. Sh. Veersen Agarwal, ITP Department by Sh.…

Nu Pharmalogics Private Limited, Secunderabad vs. Income Tax Officer, Ward-16(2), Hyderabad

In the result, both the appeals in ITA

ITA 1165/HYD/2019[2011-12]Status: DisposedITAT Hyderabad28 Feb 2025AY 2011-12

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Madhusudan Sawdiaआ.अपी.सं /Ita Nos.1165/Hyd/2019 & 302/Hyd/2017 (िनधा"रण वष"/Assessment Year: 2011-12 & 2012-13) Nu Pharmalogics (P) Ltd Vs. Income Tax Officer Hyderabad Ward-16(2) Pan:Aaccn2913J Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri P Murali Mohan Rao, Ca राज" व "ारा/Revenue By:: Shri Spg Mudaliar, Dr सुनवाई की तारीख/Date Of Hearing: 23/12/2024 घोषणा की तारीख/Pronouncement: 28/02/2025

For Appellant: Shri P Murali Mohan Rao, CAFor Respondent: : Shri SPG Mudaliar, DR
Section 143(2)

…cision of the Hon'ble Supreme Court in the case of Lovely Exports Pvt Ltd (216 CTR 195) as well as the judgments in the cases of Vaishnodevi Refoils & Solvex (96 Taxmann.com 469), Page 14 of 24 ITA Nos 1165 and 302 NU Pharmalogics P Ltd Orchird Industries (116 Taxmann.com 113) and Chain House International (P) Ltd (103 Taxmann.com 435). 17. On the other hand, the learned DR has submitted that once the Assessing Officer has received the information from the Investigation Wing that these companies are working as conduit of Shri Shirish C. Shah who was found involved in providing accommodation entries of Long-Te…

Nu Pharmalogics Private Limited, Hyderabad vs. ITO, Ward-16(1), Hyderabad

In the result, both the appeals in ITA

ITA 302/HYD/2017[2012-13]Status: DisposedITAT Hyderabad28 Feb 2025AY 2012-13

Bench: Shri Vijay Pal Rao, Vice- & Shri Madhusudan Sawdia

For Appellant: Shri P Murali Mohan Rao, CA
Section 143(3)Section 147Section 148

…ision of the Hon'ble Supreme Court in the case of Lovely Exports Pvt Ltd (216 CTR 195) as well as the judgments in the cases of Vaishnodevi Refoils & Solvex (96 Taxmann.com 469), Page 14 of 24 ITA Nos 1165 and 302 NU Pharmalogics P Ltd Orchird Industries (116 Taxmann.com 113) and Chain House International (P) Ltd (103 Taxmann.com 435). 17. On the other hand, the learned DR has submitted that once the Assessing Officer has received the information from the Investigation Wing that these companies are working as conduit of Shri Shirish C. Shah who was found involved in providing accommodation entries of Long-T…

ITO., Ward-16(1), Hyderabad vs. Phoenix Infraventures and Projects Private Limited, Hyderabad

In the result, the appeal filed by the revenue is dismissed

ITA 867/HYD/2024[2022-23]Status: DisposedITAT Hyderabad24 Feb 2025AY 2022-23

Bench: Shri Laliet Kumar, Hon’Ble & Shri G. Manjunatha, Hon’Bleassessment Year: 2022-23 The Income Tax Officer, Vs. Phoenix Infraventures & Projects Private Limited, Ward – 16(1), Hyderabad. Hyderabad. Pan No.Aafcp5499L. (Assessee) (Respondent) Assessee By: Shri R. Mohan Kumar, Advocate Revenue By: Shri B. Bala Krishna, Cit-Dr Date Of Hearing: 24.12.2024 Date Of Pronouncement: 24.02.2025

For Appellant: Shri R. Mohan Kumar, AdvocateFor Respondent: Shri B. Bala Krishna, CIT-DR
Section 139(1)Section 68

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A” , HYDERABAD BEFORE SHRI LALIET KUMAR, HON’BLE JUDICIAL MEMBER AND SHRI G. MANJUNATHA, HON’BLE ACCOUNTANT MEMBER Assessment Year: 2022-23 The Income Tax Officer, Vs. Phoenix Infraventures and Projects Private Limited, Ward – 16(1), Hyderabad. Hyderabad. PAN No.AAFCP5499L. (Assessee) (Respondent) Assessee by: Shri R. Mohan Kumar, Advocate Revenue by: Shri B. Bala Krishna, CIT-DR Date of hearing: 24.12.2024 Date of pronouncement: 24.02.2025 O R D E R PER MANJUNATHA, G. A.M. This appeal filed by the Revenue is directed…

Dy. Commissioner of Income Tax, Central Circle, Meerut vs. Smt. Kamlesh, Delhi

Appeal is dismissed

ITA 2152/DEL/2024[2014-15]Status: DisposedITAT Delhi06 Dec 2024AY 2014-15

Bench: Shri Satbeer Singh Godara & Shri M. Balaganeshassessment Year: 2014-15 Dcit, Vs. Smt. Kamlesh, Central Circle, 1402/1403, Vidhyanchal Meerut Tower, Kaushambi, Ghaziabad Pan :Akypk3905E (Appellant) (Respondent) Assessee By Sh. Rohit Agarwal, Ca Department By Ms. Jaya Choudhary, Cit(Dr)

Section 153ASection 56(2)(vi)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘E’ NEW DELHI BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER Assessment Year: 2014-15 DCIT, Vs. Smt. Kamlesh, Central Circle, 1402/1403, Vidhyanchal Meerut Tower, Kaushambi, Ghaziabad PAN :AKYPK3905E (Appellant) (Respondent) Assessee by Sh. Rohit Agarwal, CA Department by Ms. Jaya Choudhary, CIT(DR) Date of hearing 26.11.2024 Date of pronouncement 06.12.2024 ORDER PER SATBEER SINGH GODARA, JM This Revenue’s appeal for assessment year 2014-15, arises against the Commissioner of Income Tax (Appeals)-3 [in short, the “C…

Sahil Singla, Chandigarh vs. Asstt. Commissioner of Income Tax, CC-2, Chandigarh

In the result, appeal of the Assessee is allowed

ITA 1018/CHANDI/2024[2018-19]Status: DisposedITAT Chandigarh04 Nov 2024AY 2018-19

Bench: SHRI. AAKASH DEEP JAIN (Vice President), SHRI. SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri T.N. Singla, C.AFor Respondent: Smt. Kusum Bansal, CIT, DR
Section 271ASection 68Section 69Section 69A

…आयकर अपीलीय अिधकरण, च"ीगढ़ "ायपीठ “बी” , च"ीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH HEARING THROUGH: PHYSICAL MODE "ी आकाश दीप जैन, उपा"" एवं "ी कृणव" सहाय, लेखा सद" BEFORE: SHRI. AAKASH DEEP JAIN, VP & SHRI. SHRI. KRINWANT SAHAY, AM आयकर अपील सं./ ITA NO.1018/Chd/2024 (Assessment Year: 2018-19) Sahil Singla बनाम The Asst. CIT SCO 80-81, 3rd Floor Sector 17-C Central Circle-2, Chandigarh Chandigarh "ायी लेखा सं./PAN NO: AUIPS7844N अपीलाथ"/Appellant ""थ"/Respondent Stay Application No. 27/Chd/2024 In आयकर अपील सं./ ITA NO.1018/Chd/2024 (Assessment Year: 2018-19) Sahil Singla बनाम…

Income Tax Officer, Chandigarh vs. Sanbir Singh, Chandigarh

In the result, the appeal is dismissed

ITA 455/CHANDI/2023[2018-19]Status: DisposedITAT Chandigarh18 Oct 2024AY 2018-19

Bench: SHRI A.D.JAIN (Vice President), SHRI KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Sahil Singla, Advocate &For Respondent: Shri Dharam Vir, JCIT, Sr. DR
Section 133(6)Section 148

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH ‘B’ CHANDIGARH BEFORE: SHRI A.D.JAIN, VICE PRESIDENT AND SHRI KRINWANT SAHAY, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 455/CHD/2023 "नधा"रण वष" / Assessment Year : 2018-19 The ITO, Shri Sanbir Singh, बनाम Chandigarh. House No. 1065, Sector 39, VS Chandigarh. "थायी लेखा सं./PAN /TAN No: AULPS3130Q अपीलाथ"/Appellant ""यथ"/Respondent & CO No.02/CHD/2023 in आयकर अपील सं./ ITA No. 455/CHD/2023 "नधा"रण वष" / Assessment Year : 2018-19 Shri Sanbir Singh, The ITO, बनाम C/o Kansal Singla & Associates, Chandigarh. VS SCO…

Assistant Commissioner of Income Tax, Central Circle-4, Surat vs. Hasmukhbhai Ravjibhai Ahir, Surat

In the result, the ground Nos

ITA 298/SRT/2023[2017-18]Status: DisposedITAT Surat16 Oct 2023AY 2017-18

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita No.298/Srt/2023 Assessment Year: (2017-18) (Virtual Hearing) The Acit, Vs. Hasmukhbhai Ravjibhai Ahir, Central Circle-3, U/3, Amrutdhara Apartment, Ghod Dod Surat. Road, Opp. St. Xeviers School, Surat – 395007 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Abkpa5575D (Appellant) (Respondent) Appellant By Shri Vinod Kumar, Sr. Dr Shri Ankur Shah, Ca Respondent By 08/08/2023 Date Of Hearing Date Of Pronouncement 16/10/2023

Section 131Section 143(2)Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकर अपील सं./ITA No.298/SRT/2023 Assessment Year: (2017-18) (Virtual Hearing) The ACIT, Vs. Hasmukhbhai Ravjibhai Ahir, Central Circle-3, U/3, Amrutdhara Apartment, Ghod Dod Surat. Road, Opp. St. Xeviers School, Surat – 395007 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: ABKPA5575D (Appellant) (Respondent) Appellant by Shri Vinod Kumar, Sr. DR Shri Ankur Shah, CA Respondent by 08/08/2023 Date of Hearing Date of Pronouncement 16/10/2023 आदेश / O R D E R PER DR. A. L. SAINI, AM: Captioned appeal filed by the Reve…

Commissioner of Income Tax v. Orchid Industries (P.) Ltd. (116 Taxmann.com 113) — Cited in 11 Judgments | BharatTax