DEPUTY COMMISSIONER OF INCOME TAX v. MAHALAXMI TMT PVT. LTD.

190 ITD 582Income Tax Appellate Tribunal2021#23319 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2023 to 2025.

Sections most often in play

Section 133(6)Section 68 Section 139(1)Section 142(1)Section 143(2)Section 143(3)Section 144 Section 144B

Issues it is cited on

genuineness of the transaction section 133(6)scrutiny assessment assistant commissioner section 68 section 143 company section 14 section 143(3)india business document

Judgments citing DEPUTY COMMISSIONER OF INCOME TAX v. MAHALAXMI TMT PVT. LTD.

Oliria Foods and Beverages Limited, Jaipur vs. Income Tax Officer, Jaipur

In the result, the appeal of the assessee is allowed

ITA 1531/JPR/2024[2022-23]Status: DisposedITAT Jaipur17 Apr 2025AY 2022-23

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Sh. S. L. Poddar, Adv. &For Respondent: Sh. P. P. Meena, CIT

Section 139(1)Section 142(1)Section 143(2)Section 143(3)Section 144Section 144B(1)(ix)

…cally a question of fact—Tribunal is the final fact-finding body—Finding of the Tribunal accepting the genuineness of the loan and deleting the addition could not be said to be perverse. (5) DEPUTY COMMISSIONER OF INCOME TAX vs. MAHALAXMI TMT PVT. LTD. (2021) 190 ITD 582 (ITAT, Pune) Assessee has discharged its onus by furnishing the necessary details such as a confirmation of the parties, copy of ITR- V, copy of bank statement of parties along with their balance sheet, share certificate, MOA, AOA etc. in support of identity of the parties and genuineness of transaction and credit worthiness of the parties. Simil…

Venkateshwara Wires Pvt. Ltd., Jaipur vs. Assistant Commissioner of Income Tax, Jaipur

In the result, the appeal of the assessee is allowed

ITA 322/JPR/2024[2018-19]Status: DisposedITAT Jaipur09 Sept 2024AY 2018-19

Bench: The Ld. Ao As Well As Before The Ld. Cit(A) As The Documents Submitted Was Only In Support Of Confirmations & Other Documents Already Submitted & No New Documents Were Submitted. 2. The Assessee Craves Your Indulgence To Add Amend Or Alter All Or Any Grounds Of Appeal Before Or At The Time Of Hearing.”

For Appellant: Sh. S. L. Poddar, AdvFor Respondent: Sh. Anoop Singh, Addl. CIT

Section 133(6)Section 142(1)Section 143(3)Section 68Section 801ASection 80I

…ally a question of fact—Tribunal is the final fact-finding body—Finding of the Tribunal accepting the genuineness of the loan and deleting the addition could not be said to be perverse. (5) DEPUTY COMMISSIONER OF INCOME TAX vs. MAHALAXMI TMT PVT. LTD. (2021) 190 ITD 582 (ITAT, Pune) Assessee has discharged its onus by furnishing the necessary details such as a confirmation of the parties, copy of ITR- V, copy of bank statement of parties along with their balance sheet, share certificate, MOA, AOA etc. in support of identity of the parties and genuineness of transaction and credit worthiness of the parties. Simi…

Assistant Commissioner of Income Tax, Circle -1, Bharuch vs. Salya India Private Limited, Bharuch

In the result, the ground No

ITA 438/SRT/2018[2010-11]Status: DisposedITAT Surat23 Jan 2023AY 2010-11

Bench: Shri Pawan Singh & Dr Arjun Lal Sainiआ.अ.सं./Ita No.438/Srt/2018 (Ay 2010-11) (Hearing In Physical Court) Assistant Commissioner Of Salya India Pvt. Ltd. Income Tax, Circle-1, Ayan Apartment, Limda Vs Bharuch, 1St Floor, Hari Falia, At & P.O Kamboli, Kunj, Income Tax Office, Bharuch Pan No. Aalcs 7799 C Above Bank Of Baroda Building, Station Road, Bharuch अपीलाथ"/Appellant ""यथ" /Respondent

Section 133(6)Section 143(3)Section 254(1)

…Ami Industries India Private Limited (424 ITR 219- Bom),  Sarogi Credit Corporation (103 ITR 334-Pat),  H Hastimal (49 ITR 273 Mad),  S C Ghosal ( 106 ITR 344 Cal),  Bedi & Co Private Limited (144 ITR 352 Kar) and  DCIT Vs Mahalaxmi TMT Private Limited (190 ITD 582- Pune-Trib) 24 Salya India Pvt.Ltd. 14. We have considered the rival contention of both the parties and have gone through the orders of lower authorities carefully. We have also deliberated on various case laws relied by the ld AR for the assessee. We find that the assessee while filing return of income declared loss of Rs. 33.00 crore. During…