Greensaphire Infratech (P.) Ltd. v. ITO (

192 ITD 695Income Tax Appellate Tribunal2022#17086 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2024 to 2025.

Sections most often in play

Section 131Section 133(6)Section 68

Issues it is cited on

section 56(2)(viib)share capital and share premiumsection 45share application moneysection 56(2)section 2(24)transfer pricing adjustmentfair market valuesection 56section 28genuineness of the transactionscrutiny assessment

Judgments citing Greensaphire Infratech (P.) Ltd. v. ITO (

M/S. Douceur Sportwear Mfg.Co Pvt Ltd, Mumbai vs. ACIT -15(1)(2), Mumbai

In the result, ITA No. 5805/Mum/2024 is allowed for statistical purposes and ITA No

ITA 5806/MUM/2024[2008-09]Status: DisposedITAT Mumbai14 Feb 2025AY 2008-09

Bench: Shri Rahul Chaudhary & Smt. Renu Jauhri

For Appellant: Shri Swapnil NewaskarFor Respondent: Shri R. R. Makwana
Section 133(6)Section 68

…offers an satisfactory explanation about nature and source of sum so credited, is applicable only from assessment year 2013-14 and is not retrospective in nature as held in [2022] 134 taxmann.com 95 (Mumbai Trib.)/[2021] 91 ITR(T) 582 (Mumbai - Trib.)/[2022] 192 ITD 695 (Mumbai Trib.) [01-10- 2021]. 13 The transaction is since inception of company and not related to Assessment year in question P a g e | 5 ITA No. 5805 & 5806/Mum/2024 A.Y. 2008-09 M/s. Douceur Sportwear MFG. Co Pvt. Ltd. 14 The assesee has seek adjournment for submission of more documents and same is rejected. The Asssesee now seeking permission…

M/S. Douceur Sportswear Mfg Co Pvt Ltd, Mumbai vs. ACIT, 15(1)(2), Mumbai

In the result, ITA No. 5805/Mum/2024 is allowed for statistical purposes and ITA No

ITA 5805/MUM/2024[2008-09]Status: DisposedITAT Mumbai14 Feb 2025AY 2008-09

Bench: Shri Rahul Chaudhary & Smt. Renu Jauhri

For Appellant: Shri Swapnil NewaskarFor Respondent: Shri R. R. Makwana
Section 133(6)Section 68

…offers an satisfactory explanation about nature and source of sum so credited, is applicable only from assessment year 2013-14 and is not retrospective in nature as held in [2022] 134 taxmann.com 95 (Mumbai Trib.)/[2021] 91 ITR(T) 582 (Mumbai - Trib.)/[2022] 192 ITD 695 (Mumbai Trib.) [01-10- 2021]. 13 The transaction is since inception of company and not related to Assessment year in question P a g e | 5 ITA No. 5805 & 5806/Mum/2024 A.Y. 2008-09 M/s. Douceur Sportwear MFG. Co Pvt. Ltd. 14 The assesee has seek adjournment for submission of more documents and same is rejected. The Asssesee now seeking permission…

Assistant Commissioner of Income Tax, Circle -1, Nagpur vs. M/S Raghav Finvest Pvt Ltd, Nagpur

In the result, appeal filed by the Revenue is dismissed

ITA 121/NAG/2020[2012-13]Status: DisposedITAT Nagpur25 Oct 2024AY 2012-13

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Abhay AgrawalFor Respondent: Shri Abhay Y. Marathe

…resaid order is upheld by Hon'ble Bombay High Court vide Order in ITA No.26/2017  G.S. Homes & Hotels (P) Ltd v. DCIT (387 ITR 126) (Supreme Court)  Greensaphire Infratech (P.) Ltd v. ITO (140 taxmann.com 308) (Amritsar ITAT)  Adhoi Vyapar (P.) Ltd v. ITO (192 ITD 695) (Mumbai ITAT)  Without prejudice, addition can be made in the hands of the shareholders only and not the Assessee company  CIT vs Lovely Exports P.Ltd. (216 CTR 0195) (Supreme Court)  CIT v. Gagandeep Infrastructure (P) Ltd (247 Taxman 245) (Bombay High Court)  CIT v. Goa Sponge and power Ltd (Tax Appeal 16 of 2012) (Bombay High Court)  CBD…

Dy Commissioner of Income Tax, Circle-1, Nagpur vs. M/S Nihal Gits Pvt.Ltd, Nagpur

In the result, appeal filed by the Revenue is dismissed

ITA 95/NAG/2018[2012-2013]Status: DisposedITAT Nagpur25 Oct 2024AY 2012-2013

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Abhay AgrawalFor Respondent: Shri Abhay Y. Marathe

…resaid order is upheld by Hon'ble Bombay High Court vide Order in ITA No.26/2017  G.S. Homes & Hotels (P) Ltd v. DCIT (387 ITR 126) (Supreme Court)  Greensaphire Infratech (P.) Ltd v. ITO (140 taxmann.com 308) (Amritsar ITAT)  Adhoi Vyapar (P.) Ltd v. ITO (192 ITD 695) (Mumbai ITAT)  Without prejudice, addition can be made in the hands of the shareholders only and not the Assessee company  CIT vs Lovely Exports P.Ltd. (216 CTR 0195) (Supreme Court)  CIT v. Gagandeep Infrastructure (P) Ltd (247 Taxman 245) (Bombay High Court)  CIT v. Goa Sponge and power Ltd (Tax Appeal 16 of 2012) (Bombay High Court)  CBD…

Asstt.Commissioner of Income Tax Circle-1, Nagpur vs. Vishnu Gilts Pvt.Lt, Nagpur

In the result, appeal filed by the Revenue is dismissed

ITA 237/NAG/2018[2012-13]Status: DisposedITAT Nagpur25 Oct 2024AY 2012-13

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Abhay AgrawalFor Respondent: Shri Abhay Y. Marathe

…resaid order is upheld by Hon'ble Bombay High Court vide Order in ITA No.26/2017  G.S. Homes & Hotels (P) Ltd v. DCIT (387 ITR 126) (Supreme Court)  Greensaphire Infratech (P.) Ltd v. ITO (140 taxmann.com 308) (Amritsar ITAT)  Adhoi Vyapar (P.) Ltd v. ITO (192 ITD 695) (Mumbai ITAT)  Without prejudice, addition can be made in the hands of the shareholders only and not the Assessee company  CIT vs Lovely Exports P.Ltd. (216 CTR 0195) (Supreme Court)  CIT v. Gagandeep Infrastructure (P) Ltd (247 Taxman 245) (Bombay High Court)  CIT v. Goa Sponge and power Ltd (Tax Appeal 16 of 2012) (Bombay High Court)  CBD…

Greensaphire Infratech (P.) Ltd. v. ITO ( (192 ITD 695) — Cited in 5 Judgments | BharatTax