DCIT 26 ITR 734 (SC), CIT vs Calcutta Discount Co. Ltd. 91 ITR 8(SC), CIT v. Raman & Co.

13 Taxmann.com 114High Court2011#8188 most cited
13

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2025.

Sections most often in play

Section 143(3)Section 144BSection 263Section 68Section 10(38)Section 147Section 148Section 69A

Issues it is cited on

retracted statementbogus ltcgcreditworthiness of the creditorlive linkaddition under section 68principal commissioner of income-taxpenny stocksection 10(38)tangible materiallong term capital gainsgenuineness of the transactionincome-tax officer

Judgments citing DCIT 26 ITR 734 (SC), CIT vs Calcutta Discount Co. Ltd. 91 ITR 8(SC), CIT v. Raman & Co.

ITO 41(3)(1), MUMBAI, MUMBAI vs. DEEPIKA ANIL AGARWAL, MUMBAI

In the result the appeal filed by the revenue stands\ndismissed

ITA 1885/MUM/2025[2011-12]Status: DisposedITAT Mumbai06 Aug 2025AY 2011-12
Section 10(38)Section 132Section 132(4)Section 143Section 147Section 263Section 68

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL\n\"D\" BENCH MUMBAI\nBEFORE HON’BLE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER&\nSHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER\nITA No. 1885/Mum/2025\n(Assessment Year: 2011-12)\nVs. Deepika Anil Agarwal\nITO 41(3)(1)\n847, Kautilya Bhawan\nMumbai.\n501, Sidhi Bldg, Mala\nWest.\nPAN/GIR No.AKOPA7202Q\n(Applicant)\n(Respondent)\nAssesseeby\nShri Vimal Punmiya, CA\nRevenue by\nShri Annavaran Kosuri, Sr. AR\nDate of Hearing\nDate of Pronouncement\n22.07.2025\n06.08.2025\nआदेश / ORDER\nPER SANDEEP GOSAIN, JM:\nThe present appeal has been filed by the revenue\nchallenging the…

RAJENDRA KUMAR MUNDRA (HUF),MUMBAI vs. NATIONAL FACELESS ASSESSMENT CENTRE (NFAC), DELHI

In the result the appeal filed by the assessee stands allowed

ITA 1000/MUM/2024[2016-17]Status: DisposedITAT Mumbai06 Aug 2025AY 2016-17

Bench: Hon’Ble Shri Sandeep Gosain& Shri Girish Agrawalrajendra Kumar Mundra Vs. Ito, Ward 24(3)(1) (Huf) Piramal Chamber C-28, Ameya Bldg, Behind Lalbaug, Mumbai – Ymca Dn Nagar Andheri (W) 400012. 400053. Pan/Gir No.Aadh6828J (Applicant) (Respondent)

Section 147Section 148Section 2Section 263Section 68Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH MUMBAI BEFORE HON’BLE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER& SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Rajendra Kumar Mundra Vs. ITO, Ward 24(3)(1) (HUF) Piramal Chamber C-28, Ameya Bldg, Behind Lalbaug, Mumbai – YMCA DN Nagar Andheri (W) 400012. 400053. PAN/GIR No.AADH6828J (Applicant) (Respondent) Assessee by Shri Vimal Punmiya, CA & Shri Anand Mundra, CA Revenue by Shri Annavaran Kosuri, Sr. AR Date of Hearing 22.07.2025 Date of Pronouncement 06.08.2025 आदेश / ORDER PER SANDEEP GOSAIN, JM: The present appeal has been filed by the assessee challenging the impugned…

DATTATRAY HANMANTRAO DESAI,KARAD vs. PRINCIPAL COMMISSIONER OF INCOME TAX, PUNE

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

ITA 1240/PUN/2024[2018-19]Status: DisposedITAT Pune28 May 2025AY 2018-19

Bench: Shri R. K. Panda & Ms Astha Chandraassessment Year : 2018-19

For Appellant: Shri Ashok B NawalFor Respondent: Shri Amol Khairnar, CIT-DR
Section 143(3)Section 263Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS ASTHA CHANDRA, JUDICIAL MEMBER Assessment Year : 2018-19 Dattatray Hanmantrao Desai PCIT, Pune-3 G8, Pandurang Bhavan, Near Dominose Pizza, Vs. Malkapur, Karad – 415110, Maharashtra PAN : AHLPD3766G (Appellant) (Respondent) Assessee by : Shri Ashok B Nawal Department by : Shri Amol Khairnar, CIT-DR Date of hearing : 07-05-2025 Date of pronouncement : 28-05-2025 O R D E R PER R. K. PANDA, VP : This appeal filed by the assessee is directed against the order dated 28.03.2024 passed u/s 263 of the Income Tax…

UDAYAN GROVER,MUMBAI vs. NATIONAL FACELESS APPEAL CENTRE(NFAC), DELHI

In the result, appeal filed by the assessee is allowed

ITA 2880/MUM/2023[2015-16]Status: DisposedITAT Mumbai07 Feb 2024AY 2015-16

Bench: Shri Aby T Varkey, Hon'Ble & Shri S. Rifaur Rahman, Hon'Bleudayan Grover V. National Faceless Appeal Centre Panch Mahal Delhi Panch Sristhi Complex {Acit – 26(3), Bkc, Mumbai} Powai, Mumbai - 400072 Pan: Aclpg0572G (Appellant) (Respondent) Assessee Represented By : Shri Vimal Punmiya Department Represented By : Ms. Kavitha Kaushik

Section 10(38)Section 131Section 133(6)Section 142(1)Section 143(2)Section 57Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F” MUMBAI BEFORE SHRI ABY T VARKEY, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER Udayan Grover v. National Faceless Appeal Centre Panch Mahal Delhi Panch Sristhi Complex {ACIT – 26(3), BKC, Mumbai} Powai, Mumbai - 400072 PAN: ACLPG0572G (Appellant) (Respondent) Assessee Represented by : Shri Vimal Punmiya Department Represented by : Ms. Kavitha Kaushik Date of conclusion of Hearing : 23.01.2024 Date of Pronouncement : 07.02.2024 O R D E R PER S. RIFAUR RAHMAN (AM) 1. This appeal is filed by the assessee against order of Learned…

ITO, WARD- 26(1), NEW DELHI vs. V S BROADCASTING PVT. LTD., DELHI

In the result appeal of the Revenue is dismissed

ITA 7089/DEL/2018[2014-15]Status: DisposedITAT Delhi04 Dec 2023AY 2014-15

Bench: Shri N. K. Billaiya & Ms. Astha Chandra

For Appellant: Revenue ByFor Respondent: Shri Vivek Vardhan, Sr.DR
Section 143Section 143(2)Section 143(3)Section 68

…e Appellant Company. 5.8 The issue of initial burden of proof of identity, credit worthiness, genuineness of transaction through payment made by account payee cheques has been decided by Hon'ble Delhi High Court in case of Mod Creations (P) Ltd. Vs. ITO (2011)13 Taxmann.com 114, (2013) 354 ITR 282 (Delhi) wherein it held thus: Page 4 of 8 ITA No.- 7089/Del/2018 VS Broadcasting Pvt. Ltd. "Section 68 of the income tax act cash credit A.Y. 2002-2003 during relevant assessment year. The company had raised unsecured loans from 5 persons who were its directors and shareholders payments were made through banking chann…

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…

ACIT CIR -4(2) (1) , THANE vs. M/S. MUKTI GOLD PVT. LTD, MUMBAI

Appeal is partly allowed for statistical purpose and the assessee’s C

ITA 1804/MUM/2022[2017-18]Status: DisposedITAT Mumbai17 Feb 2023AY 2017-18
Section 143(3)Section 37(1)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI B.M. BIYANI, ACCOUNTANT MEMBER I.T.A. No. 1804/Mum/2022 (A.Y. 2017-18) ACIT, Cir-4(2)(2), Mumbai M/s Mukti Gold Pvt. Ltd. Room No. 642, A-103,104,105, 6th Floor, Glitz mall, Aaykar Bhavan, Vs. Kalbadevi Road, M.K. Road, Mumbai-400020 99, Vithalwadi, Mumbai-400002 PAN AAHCM9068J (Appellant) (Respondent) C.O. No. 116/Mum/2022 (A.Y. 2017-18) M/s Mukti Gold Pvt. Ltd. Vs. ACIT, Cir-4(2)(2), Mumbai A-103,104,105, Room No. 642, Glitz mall, 6th Floor, Kalbadevi Road, Aaykar Bhavan, 99, Vithalwadi, M.K. Road, Mumbai-400002 Mu…

ITO WARD 31(4), NEW DELHI vs. DAMINI WADHWA, NEW DELHI

In the result, this appeal filed by the Revenue stands allowed for

ITA 3146/DEL/2019[2006-07]Status: DisposedITAT Delhi02 Feb 2023AY 2006-07

Bench: Shri Shamim Yahya & Ms. Astha Chandra[Assessment Year: 2006-07]

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘B’: NEW DELHI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND Ms. ASTHA CHANDRA, JUDICIAL MEMBER [Assessment Year: 2006-07] Income Tax Officer, Smt. Damini Wadhwa, Ward-31(4), 27, Western Avenue, Room No.1209, 12th Floor, Vs Lance W-22, Civic Centre, Minto Road, Sainik Farms, New Delhi-110002 New Delhi-110062 PAN-AABPW1928N Revenue Assessee Revenue by Sh. Vipul Kashyap, Sr. DR Assessee by Sh. Y.K. Kapoor, Adv. Date of Hearing 17.01.2023 Date of Pronouncement 02.02.2023 ORDER PER SHAMIM YAHYA, AM, This appeal by the Revenue is directed against the order of l…

AAKASH FILMS PVT. LTD,MUMBAI vs. CIT -50, MUMBAI

In the result, Ground No. 2 raised by the assessee is allowed

ITA 1762/MUM/2021[2013-14]Status: DisposedITAT Mumbai22 Nov 2022AY 2013-14

Bench: Shri Amit Shukla, Hon'Ble & Shri S. Rifaur Rahman, Hon'Blem/S. Aakash Films Private Limited V. Income Tax Officer – 16(1)(1) Room No. 436A, Plot No. A-51, Midc Aayakar Bhavan, M.K. Road Marol Industrial Area Next To Aipma Andheri (E), Mumbai - 400093 Mumbai - 400020 Pan: Aahca5657K (Appellant) (Respondent) M/S. Aakash Ashish Realtors Limited V. Cit – 50, Central Circle – 8(3) Cts No. 766, 534 Mumbai S.V. Road, New Oshiwara Station Jogeshwari (W), Mumbai – 400102 Pan: Aaack7241C (Appellant) (Respondent)

Section 133(6)Section 142(1)Section 143(1)Section 143(2)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI AMIT SHUKLA, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER M/s. Aakash Films Private Limited v. Income Tax Officer – 16(1)(1) Room No. 436A, Plot No. A-51, MIDC Aayakar Bhavan, M.K. Road Marol Industrial Area Next to AIPMA Andheri (E), Mumbai - 400093 Mumbai - 400020 PAN: AAHCA5657K (Appellant) (Respondent) M/s. Aakash Ashish Realtors Limited v. CIT – 50, Central Circle – 8(3) CTS No. 766, 534 Mumbai S.V. Road, New Oshiwara Station Jogeshwari (W), Mumbai – 400102 PAN: AAACK7241C (Appellant) (Respondent) Asses…

ACIT 31(1), MUMBAI vs. GUNDECHA BUILDERS, MUMBAI

In the result, appeal of the revenue is dismissed

ITA 6053/MUM/2017[2012-13]Status: DisposedITAT Mumbai21 Jun 2019AY 2012-13

Bench: Shri Pawan Singh & Shri M. Balaganeshacit-31(1) M/S Gundecha Builders, Room No. 111, C-13, 801, Hubtown Solaries, Vs. 1St Floor, B.K.C. Bandra (E), N.S. Phadke Marg, Off Telui Mumbai-400051 Galli, Near Andheri Flyover, Andheri (E), Mumbai-400062. Pan: Aaafg0848E Appellant Respondent Appellant By : Shri Satish Rajore (Sr. Dr) Respondent By : Shri Vimal Punmiya (C.A.) Date Of Hearing : 13.06.2019 Date Of Pronouncement : 21.06.2019 Order Under Section 254(1)Of Income Tax Act

For Appellant: Shri Satish Rajore (Sr. DR)For Respondent: Shri Vimal Punmiya (C.A.)
Section 143(3)Section 254(1)Section 260A

…IN THE INCOME-TAX APPELLATE TRIBUNAL “G” BENCH MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER ACIT-31(1) M/s Gundecha Builders, Room No. 111, C-13, 801, Hubtown Solaries, Vs. 1st Floor, B.K.C. Bandra (E), N.S. Phadke Marg, Off Telui Mumbai-400051 Galli, Near Andheri Flyover, Andheri (E), Mumbai-400062. PAN: AAAFG0848E Appellant Respondent Appellant by : Shri Satish Rajore (Sr. DR) Respondent by : Shri Vimal Punmiya (C.A.) Date of Hearing : 13.06.2019 Date of Pronouncement : 21.06.2019 ORDER UNDER SECTION 254(1)OF INCOME TAX ACT PER PAWAN SINGH, JUDICIAL MEMBER; 1…

I.T.O. - 3(1)(3), MUMBAI vs. COSMOS REALTORS PVT. LTD., MUMBAI

In the result, appeal filed by the revenue is dismissed

ITA 7150/MUM/2017[2006-07]Status: DisposedITAT Mumbai12 Apr 2019AY 2006-07

Bench: Shri G Manjunatha () & Shri Ravish Sood () Ito, 3(1)(3), Mumbai Vs M/S Cosmos Realtors Pvt Ltd 112, Makers Chambers-Iii Nariman Point, Mumbai- 400 021 Pan : Aaccc6177F Appellant Respondednt

Section 143(2)Section 143(3)Section 144Section 147Section 69B

…1 ITA 7150/Mum/2017 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C”, MUMBAI Before Shri G Manjunatha (ACCOUNTANT MEMBER) AND Shri Ravish Sood (JUDICIAL MEMBER) ITO, 3(1)(3), Mumbai vs M/s Cosmos Realtors Pvt Ltd 112, Makers Chambers-III Nariman Point, Mumbai- 400 021 PAN : AACCC6177F APPELLANT RESPONDEDNT Appellant by Shri K.L. Kanak Respondent by Shri Vimal Punmiya Date of hearing 28-01-2019 Date of pronouncement 12-04-2019 O R D E R Per G Manjunatha, AM : This appeal filed by the revenue is directed against order of the CIT(A)-8, Mumbai dated 26-09-2017 and it pertains to AY 2006-07. The revenue h…

RHYTHM REAL ESTATES PVT. LTD.,MUMBAI vs. ITO 3(3)(1), MUMBAI

In the result, Revenue’s appeal is dismissed

ITA 2325/MUM/2016[2006-07]Status: DisposedITAT Mumbai25 Apr 2018AY 2006-07

Bench: Shri Saktijit Dey & Shri Rajesh Kumar

For Appellant: Shri Vimal PunmiyaFor Respondent: Shri V. Vidhyadhar
Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER ITA no.2325/Mum./2016 (Assessment Year : 2006–07) M/s. Rhythm Real Estates Pvt. Ltd. 112, Maker Chambers–III ……………. Appellant 223, Nariman Point, Mumbai 400 021 PAN – AADCR0426K v/s Income Tax Officer ……………. Respondent Ward–3(3)(1), Mumbai ITA no.3036/Mum./2016 (Assessment Year : 2006–07) Income Tax Officer ……………. Appellant Ward–3(3)(1), Mumbai v/s M/s. Rhythm Real Estates Pvt. Ltd. 112, Maker Chambers–III ……………. Respondent 223, Nariman Point, Mumbai 400 021 PAN – AADCR0426K…

ITO 2(3)(2), MUMBAI vs. SATURN ADVISORY SERVICES P.LTD, MUMBAI

The appeal of the Revenue is dismissed

ITA 802/MUM/2015[2006-07]Status: DisposedITAT Mumbai12 Sept 2017AY 2006-07

Bench: Shri Joginder Singh & Shri G. Manjunathaassessment Years: 2006-07 Income Tax Officer-2(3)(2), M/S Saturn Advisory Room No. 518A, Services Pvt. Ltd., बनाम/ Aayakar Bhavan, M.K. Road, 44, Strategic House, Vs. Mumbai-400020 Mint Road, Fort, Mumbai-400001 (राज"व /Revenue) ("नधा"रती/Assessee) Pan No.:-Aajcs2674N

Section 143(1)

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ‘ ई’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “E”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी जी. मंजूनाथ, लेखा सद"य, के सम" Before Shri JOGINDER SINGH, Judicial Member, and Shri G. MANJUNATHA, Accountant Member Assessment Years: 2006-07 Income Tax Officer-2(3)(2), M/s Saturn Advisory Room No. 518A, Services Pvt. Ltd., बनाम/ Aayakar Bhavan, M.K. Road, 44, Strategic House, Vs. Mumbai-400020 Mint Road, Fort, Mumbai-400001 (राज"व /Revenue) ("नधा"रती/Assessee) PAN No.:-AAJCS2674N Shri V. Justin-DR राज"व क" ओर से / Revenue by "नधा"रती क" ओर से / Assessee by Shri…

DCIT 26 ITR 734 (SC), CIT vs Calcutta Discount Co. Ltd. 91 ITR 8(SC), CIT v. Raman & Co. (13 Taxmann.com 114) — Cited in 13 Judgments | BharatTax