DHFL Venture Capital Fund v. ITO

358 ITR 471High Court2013#1727 most cited

What is DHFL Venture Capital Fund v. ITO authority for?

Reassessment proceedings cannot be initiated solely for the purpose of making a protective addition. Such proceedings are not valid in the eyes of law.

66

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2025.

Also referred to as

DHFL Venture Capital Fund v. ITO · Section 147 · Section 148 · protective assessment · protective addition · reassessment proceedings · validity of reassessment · cannot make protective addition · reassessment validity · escaped assessment

Also reported as

34 Taxmann.com 300

Sections most often in play

Section 147Section 148Section 143(3)Section 132Section 10(26)Section 142(1)Section 151Section 68

Issues it is cited on

section 10(26)section 61protective assessmentsubstantive assessmentsection 245csettlement applicationsection 245d(4)live linkscheme of arrangementsection 245dincome tax settlement commissionfull and true disclosure

Judgments citing DHFL Venture Capital Fund v. ITO

SURENDRA KUMAR JAIN,NEW DELHI vs. DCIT CENTRAL CIRCLE 32, NEW DELHI

Appeal is allowed

ITA 1209/DEL/2023[2012-13]Status: DisposedITAT Delhi04 Nov 2025AY 2012-13

Bench: SHRI SATBEER SINGH GODARA (Judicial Member), SHRI NAVEEN CHANDRA (Accountant Member)

Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘G’ NEW DELHI BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER Assessment Year: 2012-13 Vs. DCIT, Sh. Surendra Kumar Jain, 555, Double Storey, Central Circle-32, New Rajinder Nagar, New Delhi New Delhi PAN: AAHPJ8940K (Appellant) (Respondent) Assessee by Sh. Nitish Dhawan, Adv. Sh. Amol Sinha, Adv. Department by Sh. Mahesh Kumar, CIT(DR) Date of hearing 04.11.2025 Date of pronouncement 04.11.2025 ORDER PER SATBEER SINGH GODARA, JM This assessee’s appeal for assessment year 2012-13, arises against the Commissioner of In…

INCOME TAX OFFICER, WARD-2(1), GUNTUR vs. SHIVANI COTTON INDUSTRIES PRIVATE LIMITED, GUNTUR

In the result, appeals ITA

ITA 460/VIZ/2024[2016-17]Status: DisposedITAT Visakhapatnam08 Oct 2025AY 2016-17

Bench: Shri Vijay Pal Rao & Shri Manjunatha G

For Respondent: Shri Badicala Yadagiri, CIT-DR
Section 132Section 132(4)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL VISAKHAPATNAM DIVN BENCH : VISAKHAPATNAM [THROUGH VIRTUAL HEARING AT ITAT: HYDERABAD] BEFORE SHRI VIJAY PAL RAO, VICE PRESIDENT AND SHRI MANJUNATHA G, ACCOUNTANT MEMBER Appealed against the S.No. ITA.No. Appellant Respondent A.Y. Order of CIT(A)-12, Hyderabad, Dated M/s. Vijayasai 1. 359/Viz./2024 ACIT, Lakshmi Srinivasa 2016- 10.07.2024 Guntur Cotton Mills, 2017 Guntur PAN AANFS5583M Madhusushana 2. 367/Viz./2024 The ITO, Venkata Subba 2016- 10.07.2024 Guntur Rao Potti, Guntur 2017 PAN AINPP2211R Potti Kumara 3. 368/Viz./2024 The ITO, Naga Venkata Sai 2016- 10.07.2024 Ward…

INCOME TAX OFFICER, WARD- 1(1),, GUNTUR vs. POTTI KUMARA NAGA VENKATA SAI CHAKRAVARTHY, GUNTUR

In the result, appeals ITA

ITA 368/VIZ/2024[2016-17]Status: DisposedITAT Visakhapatnam08 Oct 2025AY 2016-17

Bench: Shri Vijay Pal Rao & Shri Manjunatha G

For Respondent: Shri Badicala Yadagiri, CIT-DR
Section 132Section 132(4)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL VISAKHAPATNAM DIVN BENCH : VISAKHAPATNAM [THROUGH VIRTUAL HEARING AT ITAT: HYDERABAD] BEFORE SHRI VIJAY PAL RAO, VICE PRESIDENT AND SHRI MANJUNATHA G, ACCOUNTANT MEMBER Appealed against the S.No. ITA.No. Appellant Respondent A.Y. Order of CIT(A)-12, Hyderabad, Dated M/s. Vijayasai 1. 359/Viz./2024 ACIT, Lakshmi Srinivasa 2016- 10.07.2024 Guntur Cotton Mills, 2017 Guntur PAN AANFS5583M Madhusushana 2. 367/Viz./2024 The ITO, Venkata Subba 2016- 10.07.2024 Guntur Rao Potti, Guntur 2017 PAN AINPP2211R Potti Kumara 3. 368/Viz./2024 The ITO, Naga Venkata Sai 2016- 10.07.2024 Ward…

INCOME TAX OFFICER, GUNTUR vs. MADHUSUSHANA VENKATA SUBBA RAO POTTI, GUNTUR

In the result, appeals ITA

ITA 367/VIZ/2024[2016-17]Status: DisposedITAT Visakhapatnam08 Oct 2025AY 2016-17

Bench: Shri Vijay Pal Rao & Shri Manjunatha G

For Respondent: Shri Badicala Yadagiri, CIT-DR
Section 132Section 132(4)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL VISAKHAPATNAM DIVN BENCH : VISAKHAPATNAM [THROUGH VIRTUAL HEARING AT ITAT: HYDERABAD] BEFORE SHRI VIJAY PAL RAO, VICE PRESIDENT AND SHRI MANJUNATHA G, ACCOUNTANT MEMBER Appealed against the S.No. ITA.No. Appellant Respondent A.Y. Order of CIT(A)-12, Hyderabad, Dated M/s. Vijayasai 1. 359/Viz./2024 ACIT, Lakshmi Srinivasa 2016- 10.07.2024 Guntur Cotton Mills, 2017 Guntur PAN AANFS5583M Madhusushana 2. 367/Viz./2024 The ITO, Venkata Subba 2016- 10.07.2024 Guntur Rao Potti, Guntur 2017 PAN AINPP2211R Potti Kumara 3. 368/Viz./2024 The ITO, Naga Venkata Sai 2016- 10.07.2024 Ward…

ASSISTANT COMMISSIONER OF INCOME TAX , GUNTUR vs. MS.VIJAYASAI LAKSHMI SRINIVASA COTTON MILLS, GUNTUR

In the result, appeals ITA

ITA 359/VIZ/2024[2016-17]Status: DisposedITAT Visakhapatnam08 Oct 2025AY 2016-17

Bench: Shri Vijay Pal Rao & Shri Manjunatha G

For Respondent: Shri Badicala Yadagiri, CIT-DR
Section 132Section 132(4)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL VISAKHAPATNAM DIVN BENCH : VISAKHAPATNAM [THROUGH VIRTUAL HEARING AT ITAT: HYDERABAD] BEFORE SHRI VIJAY PAL RAO, VICE PRESIDENT AND SHRI MANJUNATHA G, ACCOUNTANT MEMBER Appealed against the S.No. ITA.No. Appellant Respondent A.Y. Order of CIT(A)-12, Hyderabad, Dated M/s. Vijayasai 1. 359/Viz./2024 ACIT, Lakshmi Srinivasa 2016- 10.07.2024 Guntur Cotton Mills, 2017 Guntur PAN AANFS5583M Madhusushana 2. 367/Viz./2024 The ITO, Venkata Subba 2016- 10.07.2024 Guntur Rao Potti, Guntur 2017 PAN AINPP2211R Potti Kumara 3. 368/Viz./2024 The ITO, Naga Venkata Sai 2016- 10.07.2024 Ward…

LOKESH KUMAR SRIVASTAVA,GREATER NOIDA vs. DCIT, CENTRAL CIRCLE-31, DELHI

ITA 4889/DEL/2025[2021-22]Status: DisposedITAT Delhi30 Sept 2025AY 2021-22

Bench: Sh. Satbeer Singh Godaraita No. 4887/Del/2025 : Asstt. Year : 2019-20 Ita No. 4888/Del/2025 : Asstt. Year : 2020-21 Ita No. 4889/Del/2025 : Asstt. Year : 2021-22 Lokesh Kumar Srivastava, Vs Dcit, D-801, Aarcity Regancy Park, Central Circle-31, Greater Noida West, Gaur City-2, New Delhi-110055 Bishrakh, Gautam Buddha Nagar, Uttar Pradesh-201306 (Appellant) (Respondent) Pan No. Btrps1830D Assessee By: Sh. Mohan Lal Sharma, Adv. Revenue By : Sh. Piyush Sinha, Sr. Dr Date Of Hearing: 30.09.2025 Date Of Pronouncement: 30.09.2025 Order These Assessee’S Three Appeals In Ita Nos. 4887, 4888 & 4889/Del/2025 For Assessment Years 2019-20, 2020-21 & 2021-22, Arise Against The Cit(A)-30, New Delhi’S Din & Order No. Itba/Apl/M/250/2025-26/1077255580(1), 1077255812(1) & 1077256047(1) All Dated 20.06.2025, In Proceedings U/S 144 R.W.S. 147 Of The Income Tax Act, 1961 (In Short “The Act”), Respectively.

For Appellant: Sh. Mohan Lal Sharma, AdvFor Respondent: Sh. Piyush Sinha, Sr. DR
Section 144Section 148Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC’, NEW DELHI Before Sh. Satbeer Singh Godara, Judicial Member ITA No. 4887/Del/2025 : Asstt. Year : 2019-20 ITA No. 4888/Del/2025 : Asstt. Year : 2020-21 ITA No. 4889/Del/2025 : Asstt. Year : 2021-22 Lokesh Kumar Srivastava, Vs DCIT, D-801, Aarcity Regancy Park, Central Circle-31, Greater Noida West, Gaur City-2, New Delhi-110055 Bishrakh, Gautam Buddha Nagar, Uttar Pradesh-201306 (APPELLANT) (RESPONDENT) PAN No. BTRPS1830D Assessee by: Sh. Mohan Lal Sharma, Adv. Revenue by : Sh. Piyush Sinha, Sr. DR Date of Hearing: 30.09.2025 Date of Pronouncement: 30.09…

LOKESH KUMAR SRIVASTAVA,GREATER NOIDA vs. DCIT, CENTRAL CIRCLE-31, DELHI

ITA 4888/DEL/2025[2020-21]Status: DisposedITAT Delhi30 Sept 2025AY 2020-21

Bench: Sh. Satbeer Singh Godaraita No. 4887/Del/2025 : Asstt. Year : 2019-20 Ita No. 4888/Del/2025 : Asstt. Year : 2020-21 Ita No. 4889/Del/2025 : Asstt. Year : 2021-22 Lokesh Kumar Srivastava, Vs Dcit, D-801, Aarcity Regancy Park, Central Circle-31, Greater Noida West, Gaur City-2, New Delhi-110055 Bishrakh, Gautam Buddha Nagar, Uttar Pradesh-201306 (Appellant) (Respondent) Pan No. Btrps1830D Assessee By: Sh. Mohan Lal Sharma, Adv. Revenue By : Sh. Piyush Sinha, Sr. Dr Date Of Hearing: 30.09.2025 Date Of Pronouncement: 30.09.2025 Order These Assessee’S Three Appeals In Ita Nos. 4887, 4888 & 4889/Del/2025 For Assessment Years 2019-20, 2020-21 & 2021-22, Arise Against The Cit(A)-30, New Delhi’S Din & Order No. Itba/Apl/M/250/2025-26/1077255580(1), 1077255812(1) & 1077256047(1) All Dated 20.06.2025, In Proceedings U/S 144 R.W.S. 147 Of The Income Tax Act, 1961 (In Short “The Act”), Respectively.

For Appellant: Sh. Mohan Lal Sharma, AdvFor Respondent: Sh. Piyush Sinha, Sr. DR
Section 144Section 148Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC’, NEW DELHI Before Sh. Satbeer Singh Godara, Judicial Member ITA No. 4887/Del/2025 : Asstt. Year : 2019-20 ITA No. 4888/Del/2025 : Asstt. Year : 2020-21 ITA No. 4889/Del/2025 : Asstt. Year : 2021-22 Lokesh Kumar Srivastava, Vs DCIT, D-801, Aarcity Regancy Park, Central Circle-31, Greater Noida West, Gaur City-2, New Delhi-110055 Bishrakh, Gautam Buddha Nagar, Uttar Pradesh-201306 (APPELLANT) (RESPONDENT) PAN No. BTRPS1830D Assessee by: Sh. Mohan Lal Sharma, Adv. Revenue by : Sh. Piyush Sinha, Sr. DR Date of Hearing: 30.09.2025 Date of Pronouncement: 30.09…

LOKESH KUMAR SRIVASTAVA,GREATER NOIDA vs. DCIT, CENTRAL CIRCLE-31, DELHI

ITA 4887/DEL/2025[2019-20]Status: DisposedITAT Delhi30 Sept 2025AY 2019-20

Bench: Sh. Satbeer Singh Godaraita No. 4887/Del/2025 : Asstt. Year : 2019-20 Ita No. 4888/Del/2025 : Asstt. Year : 2020-21 Ita No. 4889/Del/2025 : Asstt. Year : 2021-22 Lokesh Kumar Srivastava, Vs Dcit, D-801, Aarcity Regancy Park, Central Circle-31, Greater Noida West, Gaur City-2, New Delhi-110055 Bishrakh, Gautam Buddha Nagar, Uttar Pradesh-201306 (Appellant) (Respondent) Pan No. Btrps1830D Assessee By: Sh. Mohan Lal Sharma, Adv. Revenue By : Sh. Piyush Sinha, Sr. Dr Date Of Hearing: 30.09.2025 Date Of Pronouncement: 30.09.2025 Order These Assessee’S Three Appeals In Ita Nos. 4887, 4888 & 4889/Del/2025 For Assessment Years 2019-20, 2020-21 & 2021-22, Arise Against The Cit(A)-30, New Delhi’S Din & Order No. Itba/Apl/M/250/2025-26/1077255580(1), 1077255812(1) & 1077256047(1) All Dated 20.06.2025, In Proceedings U/S 144 R.W.S. 147 Of The Income Tax Act, 1961 (In Short “The Act”), Respectively.

For Appellant: Sh. Mohan Lal Sharma, AdvFor Respondent: Sh. Piyush Sinha, Sr. DR
Section 144Section 148Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC’, NEW DELHI Before Sh. Satbeer Singh Godara, Judicial Member ITA No. 4887/Del/2025 : Asstt. Year : 2019-20 ITA No. 4888/Del/2025 : Asstt. Year : 2020-21 ITA No. 4889/Del/2025 : Asstt. Year : 2021-22 Lokesh Kumar Srivastava, Vs DCIT, D-801, Aarcity Regancy Park, Central Circle-31, Greater Noida West, Gaur City-2, New Delhi-110055 Bishrakh, Gautam Buddha Nagar, Uttar Pradesh-201306 (APPELLANT) (RESPONDENT) PAN No. BTRPS1830D Assessee by: Sh. Mohan Lal Sharma, Adv. Revenue by : Sh. Piyush Sinha, Sr. DR Date of Hearing: 30.09.2025 Date of Pronouncement: 30.09…

INCOME TAX OFFICER, WARD-2(2)(3), GHAZIABAD, GHAZIABAD vs. SANJAY THAKUR, GHAZIABAD

ITA 1778/DEL/2025[2009-10]Status: DisposedITAT Delhi02 Sept 2025AY 2009-10

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 1778/Del/2025 : Asstt. Year : 2009-10 Ita No. 1777/Del/2025 : Asstt. Year : 2010-11 Income Tax Officer, Vs Sanjay Thakur, 7Th Floor, 703, Satyam Ansal Ward-2(2)(3), Ghaziabad-201002 Building, Rdc, Ghaziabad-201001 (Appellant) (Respondent) Pan No. Ajrpt9741P Assessee By : None Revenue By : Sh. Mahesh Kumar, Cit-Dr & Sh. Pradumna Kumar Singh, Sr. Dr Date Of Hearing: 02.09.2025 Date Of Pronouncement: 02.09.2025 Order Per Satbeer Singh Godara: These Revenue’S Twin Appeals

For Appellant: NoneFor Respondent: Sh. Mahesh Kumar, CIT-DR &
Section 143(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI Before Sh. Satbeer Singh Godara, Judicial Member & Sh. S. Rifaur Rahman, Accountant Member ITA No. 1778/Del/2025 : Asstt. Year : 2009-10 ITA No. 1777/Del/2025 : Asstt. Year : 2010-11 Income Tax Officer, Vs Sanjay Thakur, 7th Floor, 703, Satyam Ansal Ward-2(2)(3), Ghaziabad-201002 Building, RDC, Ghaziabad-201001 (APPELLANT) (RESPONDENT) PAN No. AJRPT9741P Assessee by : None Revenue by : Sh. Mahesh Kumar, CIT-DR & Sh. Pradumna Kumar Singh, Sr. DR Date of Hearing: 02.09.2025 Date of Pronouncement: 02.09.2025 ORDER Per Satbeer Singh Godara, Judicia…

INCOME TAX OFFICER, WARD-2(2)(3), GHAZIABAD, GHAZIABAD vs. SANJAY THAKUR, GHAZIABAD

ITA 1777/DEL/2025[2010-11]Status: DisposedITAT Delhi02 Sept 2025AY 2010-11

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 1778/Del/2025 : Asstt. Year : 2009-10 Ita No. 1777/Del/2025 : Asstt. Year : 2010-11 Income Tax Officer, Vs Sanjay Thakur, 7Th Floor, 703, Satyam Ansal Ward-2(2)(3), Ghaziabad-201002 Building, Rdc, Ghaziabad-201001 (Appellant) (Respondent) Pan No. Ajrpt9741P Assessee By : None Revenue By : Sh. Mahesh Kumar, Cit-Dr & Sh. Pradumna Kumar Singh, Sr. Dr Date Of Hearing: 02.09.2025 Date Of Pronouncement: 02.09.2025 Order Per Satbeer Singh Godara: These Revenue’S Twin Appeals

For Appellant: NoneFor Respondent: Sh. Mahesh Kumar, CIT-DR &
Section 143(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI Before Sh. Satbeer Singh Godara, Judicial Member & Sh. S. Rifaur Rahman, Accountant Member ITA No. 1778/Del/2025 : Asstt. Year : 2009-10 ITA No. 1777/Del/2025 : Asstt. Year : 2010-11 Income Tax Officer, Vs Sanjay Thakur, 7th Floor, 703, Satyam Ansal Ward-2(2)(3), Ghaziabad-201002 Building, RDC, Ghaziabad-201001 (APPELLANT) (RESPONDENT) PAN No. AJRPT9741P Assessee by : None Revenue by : Sh. Mahesh Kumar, CIT-DR & Sh. Pradumna Kumar Singh, Sr. DR Date of Hearing: 02.09.2025 Date of Pronouncement: 02.09.2025 ORDER Per Satbeer Singh Godara, Judicia…

NELLIKKOTE KUNHIPARI MOHAMMEDALI,KOZHIKODE vs. ACIT CIRCLE-1(1), KOZHIKODE

In the result, appeal filed by the assessee stands allowed

ITA 888/COCH/2024[2006-07]Status: DisposedITAT Cochin15 Jul 2025AY 2006-07

Bench: Shri Inturi Rama Rao, Am & Sonjoy Sarma, Jm

For Appellant: Shri Surendranath Rao, CAFor Respondent: Sri Suresh Sivanandan, CIT-DR
Section 143(3)Section 148Section 2(22)(e)Section 263

…further submitted that re- assessment proceedings initiated for the purpose of making the protective addition cannot be made in the eyes of law placing reliance on the decision of the Hon'ble Bombay High Court in the case of DHFL Venture Capital Fund vs. ITO (358 ITR 471) (Bombay); decision of the Hon'ble Gujarat High Court in the case of Sagar Enterprises vs. ACIT (257 ITR 335) (Guj.). It is further submitted that there was no fresh material brought on record to suggest that the income escaped assessment to tax and the re-assessment proceedings were initiated merely based on change of opinion and in support of h…

NELLIKKOTE KUNHIPARI MOHAMMEDALI,KOZHIKODE vs. ACIT CIRCLE-1(1), KOZHIKODE

In the result, appeal filed by the assessee stands allowed

ITA 881/COCH/2024[2007-08]Status: DisposedITAT Cochin15 Jul 2025AY 2007-08

Bench: Shri Inturi Rama Rao, Am & Sonjoy Sarma, Jm

For Appellant: Shri Surendranath Rao, CAFor Respondent: Sri Suresh Sivanandan, CIT-DR
Section 143(3)Section 148Section 2(22)(e)Section 263

…further submitted that re- assessment proceedings initiated for the purpose of making the protective addition cannot be made in the eyes of law placing reliance on the decision of the Hon'ble Bombay High Court in the case of DHFL Venture Capital Fund vs. ITO (358 ITR 471) (Bombay); decision of the Hon'ble Gujarat High Court in the case of Sagar Enterprises vs. ACIT (257 ITR 335) (Guj.). It is further submitted that there was no fresh material brought on record to suggest that the income escaped assessment to tax and the re-assessment proceedings were initiated merely based on change of opinion and in support of h…

NELLIKKOTE KUNHIPARI MOHAMMEDALI,KOZHIKODE vs. ACIT CIRCLE-1(1), KOZHIKODE

In the result, appeal filed by the assessee stands allowed

ITA 880/COCH/2024[2004-05]Status: DisposedITAT Cochin15 Jul 2025AY 2004-05

Bench: Shri Inturi Rama Rao, Am & Sonjoy Sarma, Jm

For Appellant: Shri Surendranath Rao, CAFor Respondent: Sri Suresh Sivanandan, CIT-DR
Section 143(3)Section 148Section 2(22)(e)Section 263

…further submitted that re- assessment proceedings initiated for the purpose of making the protective addition cannot be made in the eyes of law placing reliance on the decision of the Hon'ble Bombay High Court in the case of DHFL Venture Capital Fund vs. ITO (358 ITR 471) (Bombay); decision of the Hon'ble Gujarat High Court in the case of Sagar Enterprises vs. ACIT (257 ITR 335) (Guj.). It is further submitted that there was no fresh material brought on record to suggest that the income escaped assessment to tax and the re-assessment proceedings were initiated merely based on change of opinion and in support of h…

DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE, KOLLAM, KOLLAM vs. VRINDAVAN BUILDERS PRIVATE LIMITED, PATHANAMTHITTA

In the result, the appeals filed by the assessee for assessment years 2012-13 to 2017-18 are allowed and the appeals filed by Revenue for assessment years 2013-14 to 2017-18 are dismissed

ITA 736/COCH/2024[2017-18]Status: DisposedITAT Cochin09 Jun 2025AY 2017-18

Bench: Shri Inturi Rama Rao, Am & Shri Soundararajan K., Jm

For Appellant: Shri S.K. Tulsiyan, AdvocateFor Respondent: Shri Suresh Sivanandan, CIT-DR
Section 132Section 143(3)Section 148

…89 taxmann.com 409 (Del). Finally it is contended that no reassessment proceedings can be initiated for the purpose of making protective addition placing reliance on the decision of the Hon'ble Bombay High Court in the case of DHFL Venture Capital Fund v. ITO 358 ITR 471 (Bom). 14. On merits, it is submitted that the loans received from Nagaland parities of Rs. 5,72,66,080/- were genuine and creditworthiness and identity of the parties was proved. Therefore, no addition is called for. Thus, he submitted that the appellant had discharged the onus of proving the ingredients of section 68 of the Act. Since the iden…

DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE, KOLLAM, KOLLAM vs. VRINDAVAN BUILDERS PRIVATE LIMITED, PATHANAMTHITTA

In the result, the appeals filed by the assessee for assessment years 2012-13 to 2017-18 are allowed and the appeals filed by Revenue for assessment years 2013-14 to 2017-18 are dismissed

ITA 735/COCH/2024[2016-17]Status: DisposedITAT Cochin09 Jun 2025AY 2016-17

Bench: Shri Inturi Rama Rao, Am & Shri Soundararajan K., Jm

For Appellant: Shri S.K. Tulsiyan, AdvocateFor Respondent: Shri Suresh Sivanandan, CIT-DR
Section 132Section 143(3)Section 148

…89 taxmann.com 409 (Del). Finally it is contended that no reassessment proceedings can be initiated for the purpose of making protective addition placing reliance on the decision of the Hon'ble Bombay High Court in the case of DHFL Venture Capital Fund v. ITO 358 ITR 471 (Bom). 14. On merits, it is submitted that the loans received from Nagaland parities of Rs. 5,72,66,080/- were genuine and creditworthiness and identity of the parties was proved. Therefore, no addition is called for. Thus, he submitted that the appellant had discharged the onus of proving the ingredients of section 68 of the Act. Since the iden…

DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE, KOLLAM, KOLLAM vs. VRINDAVAN BUILDERS PRIVATE LIMITED, PATHANAMTHITTA

In the result, the appeals filed by the assessee for assessment years 2012-13 to 2017-18 are allowed and the appeals filed by Revenue for assessment years 2013-14 to 2017-18 are dismissed

ITA 734/COCH/2024[2015-16]Status: DisposedITAT Cochin09 Jun 2025AY 2015-16

Bench: Shri Inturi Rama Rao, Am & Shri Soundararajan K., Jm

For Appellant: Shri S.K. Tulsiyan, AdvocateFor Respondent: Shri Suresh Sivanandan, CIT-DR
Section 132Section 143(3)Section 148

…89 taxmann.com 409 (Del). Finally it is contended that no reassessment proceedings can be initiated for the purpose of making protective addition placing reliance on the decision of the Hon'ble Bombay High Court in the case of DHFL Venture Capital Fund v. ITO 358 ITR 471 (Bom). 14. On merits, it is submitted that the loans received from Nagaland parities of Rs. 5,72,66,080/- were genuine and creditworthiness and identity of the parties was proved. Therefore, no addition is called for. Thus, he submitted that the appellant had discharged the onus of proving the ingredients of section 68 of the Act. Since the iden…

DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE, KOLLAM, KERALA vs. VRINDAVAN BUILDERS PRIVATE LIMITED, PATHANAMTHITTA

In the result, the appeals filed by the assessee for assessment years 2012-13 to 2017-18 are allowed and the appeals filed by Revenue for assessment years 2013-14 to 2017-18 are dismissed

ITA 733/COCH/2024[2014-15]Status: DisposedITAT Cochin09 Jun 2025AY 2014-15

Bench: Shri Inturi Rama Rao, Am & Shri Soundararajan K., Jm

For Appellant: Shri S.K. Tulsiyan, AdvocateFor Respondent: Shri Suresh Sivanandan, CIT-DR
Section 132Section 143(3)Section 148

…89 taxmann.com 409 (Del). Finally it is contended that no reassessment proceedings can be initiated for the purpose of making protective addition placing reliance on the decision of the Hon'ble Bombay High Court in the case of DHFL Venture Capital Fund v. ITO 358 ITR 471 (Bom). 14. On merits, it is submitted that the loans received from Nagaland parities of Rs. 5,72,66,080/- were genuine and creditworthiness and identity of the parties was proved. Therefore, no addition is called for. Thus, he submitted that the appellant had discharged the onus of proving the ingredients of section 68 of the Act. Since the iden…

DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE, KOLLAM, KOLLAM vs. VRINDAVAN BUILDERS PRIVATE LIMITED, KERALA

In the result, the appeals filed by the assessee for assessment years 2012-13 to 2017-18 are allowed and the appeals filed by Revenue for assessment years 2013-14 to 2017-18 are dismissed

ITA 732/COCH/2024[2013-14]Status: DisposedITAT Cochin09 Jun 2025AY 2013-14

Bench: Shri Inturi Rama Rao, Am & Shri Soundararajan K., Jm

For Appellant: Shri S.K. Tulsiyan, AdvocateFor Respondent: Shri Suresh Sivanandan, CIT-DR
Section 132Section 143(3)Section 148

…89 taxmann.com 409 (Del). Finally it is contended that no reassessment proceedings can be initiated for the purpose of making protective addition placing reliance on the decision of the Hon'ble Bombay High Court in the case of DHFL Venture Capital Fund v. ITO 358 ITR 471 (Bom). 14. On merits, it is submitted that the loans received from Nagaland parities of Rs. 5,72,66,080/- were genuine and creditworthiness and identity of the parties was proved. Therefore, no addition is called for. Thus, he submitted that the appellant had discharged the onus of proving the ingredients of section 68 of the Act. Since the iden…

VRINDAVAN BUILDERS PVT LTD,NAGALAND vs. ACIT CENTRAL CIRCLE, KOLLAM

In the result, the appeals filed by the assessee for assessment years 2012-13 to 2017-18 are allowed and the appeals filed by Revenue for assessment years 2013-14 to 2017-18 are dismissed

ITA 700/COCH/2024[2017-18]Status: DisposedITAT Cochin09 Jun 2025AY 2017-18

Bench: Shri Inturi Rama Rao, Am & Shri Soundararajan K., Jm

For Appellant: Shri S.K. Tulsiyan, AdvocateFor Respondent: Shri Suresh Sivanandan, CIT-DR
Section 132Section 143(3)Section 148

…89 taxmann.com 409 (Del). Finally it is contended that no reassessment proceedings can be initiated for the purpose of making protective addition placing reliance on the decision of the Hon'ble Bombay High Court in the case of DHFL Venture Capital Fund v. ITO 358 ITR 471 (Bom). 14. On merits, it is submitted that the loans received from Nagaland parities of Rs. 5,72,66,080/- were genuine and creditworthiness and identity of the parties was proved. Therefore, no addition is called for. Thus, he submitted that the appellant had discharged the onus of proving the ingredients of section 68 of the Act. Since the iden…

VRINDAVAN BHAVAN PVT LTD,NAGALAND vs. ACIT CENTRAL CIRCLE, KOLLAM

In the result, the appeals filed by the assessee for assessment years 2012-13 to 2017-18 are allowed and the appeals filed by Revenue for assessment years 2013-14 to 2017-18 are dismissed

ITA 699/COCH/2024[2016-17]Status: DisposedITAT Cochin09 Jun 2025AY 2016-17

Bench: Shri Inturi Rama Rao, Am & Shri Soundararajan K., Jm

For Appellant: Shri S.K. Tulsiyan, AdvocateFor Respondent: Shri Suresh Sivanandan, CIT-DR
Section 132Section 143(3)Section 148

…89 taxmann.com 409 (Del). Finally it is contended that no reassessment proceedings can be initiated for the purpose of making protective addition placing reliance on the decision of the Hon'ble Bombay High Court in the case of DHFL Venture Capital Fund v. ITO 358 ITR 471 (Bom). 14. On merits, it is submitted that the loans received from Nagaland parities of Rs. 5,72,66,080/- were genuine and creditworthiness and identity of the parties was proved. Therefore, no addition is called for. Thus, he submitted that the appellant had discharged the onus of proving the ingredients of section 68 of the Act. Since the iden…

Showing 1–20 of 66 · Page 1 of 4

DHFL Venture Capital Fund v. ITO (358 ITR 471) — Cited in 66 Judgments | BharatTax