(i) Principal CIT v. Soft-line Creations Pvt. Ltd.

387 ITR 636High Court2016#1953 most cited

What is (i) Principal CIT v. Soft-line Creations Pvt. Ltd. authority for?

When an assessee provides the Permanent Account Numbers, affidavits of directors, and bank details of share applicants, this discharges the onus regarding the identity, genuineness of the transaction, and creditworthiness of the share applicants, precluding an addition under Section 68.

59

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

Also referred to as

Principal CIT v. Soft-line Creations Pvt. Ltd. · Section 68 · share application money · unexplained cash credit · onus of proof · identity of share applicants · genuineness of transaction · creditworthiness of creditor · permanent account number · Section 133(6)

Sections most often in play

Section 131Section 133(6)Section 142(1)Section 143(2)Section 143(3)Section 144BSection 147Section 148

Issues it is cited on

permanent account numbersource of sourceonus of proofcreditworthiness of the creditorshare application moneyentry operatorsection 131genuineness of the transactionsection 133unexplained cash creditsection 133(6)commissioner (appeals)

Judgments citing (i) Principal CIT v. Soft-line Creations Pvt. Ltd.

INCOME TAX OFFICER WARD 10-3, NEW DELHI, NEW DELHI vs. GRAPE MARKETING PVT LTD, DELHI

In the result, the appeal of the Revenue in ITA No

ITA 3555/DEL/2023[2012-13]Status: DisposedITAT Delhi12 Nov 2025AY 2012-13

Bench: Ms. Madhumita Roy & Shri Naveen Chandra

For Appellant: Ms. Rano Jain, AdvFor Respondent: Shri Rajesh Kumar Dhanesta, Sr. DR
Section 131Section 147Section 148

…trial Resources Ltd., [2017] 397 ITR 106 (Del) • CIT v.Vrindavan Farms (P) Ltd, ITA 71/2015, ITA 72/2015, ITA 84/2015 (del) • CIT Vs M/s Rakam Money Matters Pvt. Ltd. [ITA No. 778 of 2015 Dated 13- 10- 2015] (del) • PCIT vs. Softline Creations Pvt. Ltd (2016) 387 ITR 636 (Del) • Vedic Foundation Private Limited vs. ITO, ITA 9170/Del/2019, dated 25.01.2024 13. The ld. counsel for the assessee continued by saying that making an allegation is one thing and sustaining the addition is another and there is a wide difference between the two. On the basis of allegation, the Assessing Officer can carry out the investig…

DEPUTY COMMISSIONER OF INCOME TAX, DELHI vs. M/S. SHRISH ENTERPRISES PRIVATE LIMITED, DELHI

ITA 5315/DEL/2024[2018-19]Status: DisposedITAT Delhi21 Aug 2025AY 2018-19

Bench: Ms. Madhumita Roy & Shri Naveen Chandradcit, Room No. 225E, Cr Vs. M/S Shrish Enterprise Building, 2Nd Floor, Private Limited, Hall No. Ip Estate, 3 & 4, M-27/2, Badli New Delhi - 110002 Industrial Estate, Badli, Delhi – 110042 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aafcs0684N Appellant .. Respondent

For Appellant: Sh. Nitin Gulati, Adv. &For Respondent: Sh. Manish Gupta, Sr. DR
Section 142(1)Section 143(2)Section 143(3)Section 68

…ished confirmation letters indicating their Permanent Account Numbers/GIRs, the onus placed on the assessee was discharged and no addition could be made to the income of the assessee in terms of section 68 of the Act: • Pr. CIT vs. Softline Creations (P) Ltd: 387 ITR 636 (Del): The Hon'ble Court held that where the assessee has provided sufficient indication(s) including by way of permanent account number, to highlight the identity of the share applicants and produced affidavits of directors of the companies along with bank details of share applicants, then it would be a valid discharge of the identity of the sha…

LATE SHRI HAJI MOHD. DILSHAD THROUGH L/H. SHRI DILNAWAZ & MRS. MEHRUNISSA,MUZAFFARNAGAR vs. ACIT, MUZAFFARNAGAR

In the result, the appeal of the Revenue in ITA No

ITA 3555/DEL/2017[2013-14]Status: DisposedITAT Delhi27 Feb 2025AY 2013-14

Bench: Ms. Madhumita Roy & Shri Naveen Chandra

For Appellant: Ms. Rano Jain, AdvFor Respondent: Shri Rajesh Kumar Dhanesta, Sr. DR
Section 131Section 147Section 148

…trial Resources Ltd., [2017] 397 ITR 106 (Del) • CIT v.Vrindavan Farms (P) Ltd, ITA 71/2015, ITA 72/2015, ITA 84/2015 (del) • CIT Vs M/s Rakam Money Matters Pvt. Ltd. [ITA No. 778 of 2015 Dated 13- 10- 2015] (del) • PCIT vs. Softline Creations Pvt. Ltd (2016) 387 ITR 636 (Del) • Vedic Foundation Private Limited vs. ITO, ITA 9170/Del/2019, dated 25.01.2024 13. The ld. counsel for the assessee continued by saying that making an allegation is one thing and sustaining the addition is another and there is a wide difference between the two. On the basis of allegation, the Assessing Officer can carry out the investig…

ACIT -CENTRAL CIRCLE-1,, LUDHIANA vs. M/S OSWAL TRENDS PVT. LTD., LUDHIANA

In the result, this appeal of the Revenue stands dismissed

ITA 29/CHANDI/2022[2012-13]Status: DisposedITAT Chandigarh17 Dec 2024AY 2012-13

Bench: Shri Sanjay Garg & Shri Krinwant Sahay

Section 132Section 153A

…Cables Ltd. [2017] 98 CCH 10 (Delhi) iii. CIT vs. Shokeen Properties (P) Ltd. [2015] 92 CCH 67 (Delhi) ITA Nos. 26,27, 28 & 29/CHD/2022, 429 & 432/Chd/2021- Oswal Trend (P) Ltd. & Others, Ludhiana 24 iv. Principal CIT vs. Softline Creation Pvt. Ltd. [2016] 387 ITR 636 (Delhi) 14.5 We note that the Ld. CIT(A) has deleted addition of Rs. 90,00,000/- by observing that the identity and creditworthiness of the creditor was proved as the creditor was the group company of the assessee and has been assessed to Income tax and further the assessment in the case of the said creditor was also carried out u/s 153A of the…

ACIT -CENTRAL CIRCLE-1,, LUDHIANA vs. M/S OSWAL TRENDS PVT. LTD., LUDHIANA

In the result, this appeal of the Revenue stands dismissed

ITA 28/CHANDI/2022[2011-12]Status: DisposedITAT Chandigarh17 Dec 2024AY 2011-12

Bench: Shri Sanjay Garg & Shri Krinwant Sahay

Section 132Section 153A

…Cables Ltd. [2017] 98 CCH 10 (Delhi) iii. CIT vs. Shokeen Properties (P) Ltd. [2015] 92 CCH 67 (Delhi) ITA Nos. 26,27, 28 & 29/CHD/2022, 429 & 432/Chd/2021- Oswal Trend (P) Ltd. & Others, Ludhiana 24 iv. Principal CIT vs. Softline Creation Pvt. Ltd. [2016] 387 ITR 636 (Delhi) 14.5 We note that the Ld. CIT(A) has deleted addition of Rs. 90,00,000/- by observing that the identity and creditworthiness of the creditor was proved as the creditor was the group company of the assessee and has been assessed to Income tax and further the assessment in the case of the said creditor was also carried out u/s 153A of the…

ACIT, CENTRAL CIRCLE -1,, LUDHIANA vs. M/S OSWAL APPARELS PVT. LTD., LUDHIANA

In the result, this appeal of the Revenue stands dismissed

ITA 27/CHANDI/2022[2012-13]Status: DisposedITAT Chandigarh17 Dec 2024AY 2012-13

Bench: Shri Sanjay Garg & Shri Krinwant Sahay

Section 132Section 153A

…Cables Ltd. [2017] 98 CCH 10 (Delhi) iii. CIT vs. Shokeen Properties (P) Ltd. [2015] 92 CCH 67 (Delhi) ITA Nos. 26,27, 28 & 29/CHD/2022, 429 & 432/Chd/2021- Oswal Trend (P) Ltd. & Others, Ludhiana 24 iv. Principal CIT vs. Softline Creation Pvt. Ltd. [2016] 387 ITR 636 (Delhi) 14.5 We note that the Ld. CIT(A) has deleted addition of Rs. 90,00,000/- by observing that the identity and creditworthiness of the creditor was proved as the creditor was the group company of the assessee and has been assessed to Income tax and further the assessment in the case of the said creditor was also carried out u/s 153A of the…

ACIT, CENTRAL CIRCLE -1,, LUDHIANA vs. M/S OSWAL APPARELS PVT. LTD., LUDHIANA

In the result, this appeal of the Revenue stands dismissed

ITA 26/CHANDI/2022[2011-12]Status: DisposedITAT Chandigarh17 Dec 2024AY 2011-12

Bench: Shri Sanjay Garg & Shri Krinwant Sahay

Section 132Section 153A

…Cables Ltd. [2017] 98 CCH 10 (Delhi) iii. CIT vs. Shokeen Properties (P) Ltd. [2015] 92 CCH 67 (Delhi) ITA Nos. 26,27, 28 & 29/CHD/2022, 429 & 432/Chd/2021- Oswal Trend (P) Ltd. & Others, Ludhiana 24 iv. Principal CIT vs. Softline Creation Pvt. Ltd. [2016] 387 ITR 636 (Delhi) 14.5 We note that the Ld. CIT(A) has deleted addition of Rs. 90,00,000/- by observing that the identity and creditworthiness of the creditor was proved as the creditor was the group company of the assessee and has been assessed to Income tax and further the assessment in the case of the said creditor was also carried out u/s 153A of the…

M/S OSWAL APPARELS PVT. LTD.,LUDHIANA vs. DCIT, C.C.- 1, LUDHIANA

In the result, this appeal of the Revenue stands dismissed

ITA 432/CHANDI/2021[2012-13]Status: DisposedITAT Chandigarh17 Dec 2024AY 2012-13

Bench: Shri Sanjay Garg & Shri Krinwant Sahay

Section 132Section 153A

…Cables Ltd. [2017] 98 CCH 10 (Delhi) iii. CIT vs. Shokeen Properties (P) Ltd. [2015] 92 CCH 67 (Delhi) ITA Nos. 26,27, 28 & 29/CHD/2022, 429 & 432/Chd/2021- Oswal Trend (P) Ltd. & Others, Ludhiana 24 iv. Principal CIT vs. Softline Creation Pvt. Ltd. [2016] 387 ITR 636 (Delhi) 14.5 We note that the Ld. CIT(A) has deleted addition of Rs. 90,00,000/- by observing that the identity and creditworthiness of the creditor was proved as the creditor was the group company of the assessee and has been assessed to Income tax and further the assessment in the case of the said creditor was also carried out u/s 153A of the…

M/S OSWAL TREND (P) LTD.,LUDHIANA vs. DCIT, C. C.-1, LUDHIANA

In the result, this appeal of the Revenue stands dismissed

ITA 429/CHANDI/2021[2012-13]Status: DisposedITAT Chandigarh17 Dec 2024AY 2012-13

Bench: Shri Sanjay Garg & Shri Krinwant Sahay

Section 132Section 153A

…Cables Ltd. [2017] 98 CCH 10 (Delhi) iii. CIT vs. Shokeen Properties (P) Ltd. [2015] 92 CCH 67 (Delhi) ITA Nos. 26,27, 28 & 29/CHD/2022, 429 & 432/Chd/2021- Oswal Trend (P) Ltd. & Others, Ludhiana 24 iv. Principal CIT vs. Softline Creation Pvt. Ltd. [2016] 387 ITR 636 (Delhi) 14.5 We note that the Ld. CIT(A) has deleted addition of Rs. 90,00,000/- by observing that the identity and creditworthiness of the creditor was proved as the creditor was the group company of the assessee and has been assessed to Income tax and further the assessment in the case of the said creditor was also carried out u/s 153A of the…

EBRO INDIA PVT.LTD. ,DELHI vs. ACIT CIRCLE-7(1), DELHI

In the result, the ground no 4 raised by the assessee is allowed

ITA 1291/DEL/2022[2018-19]Status: HeardITAT Delhi09 Sept 2024AY 2018-19

Bench: SHRI S.RIFAUR RAHMAN (Accountant Member), SHRI YOGESH KUMAR U.S. (Accountant Member)

For Appellant: Shri Rohit Jain, AdvocateFor Respondent: Shri Rajesh Kumar, CIT DR
Section 143(3)Section 144BSection 144CSection 68

…iven and the mode of payment has been explained, in absence of any direct/ indirect relation between the assessee and the applicants, application money received cannot be doubted and added under section 68 of the Act.  Pr. CIT vs. Softline Creations (P) Ltd: 387 ITR 636 (Del): The Hon’ble Court held that where the assessee has provided sufficient indication(s) including by way of permanent account number, to highlight the identity of the share applicants and produced affidavits of directors of the companies along with bank details of share applicants, then it would be a valid discharge of the identity of the sha…

BESTLINE PROPERTIES PVT. LTD,MUMBAI vs. ITO-12(1)(3), MUMBAI

In the result, the appeal filed by the assessee is

ITA 3500/MUM/2023[2009-10]Status: DisposedITAT Mumbai31 May 2024AY 2009-10

Bench: Shri Pavan Kumar Gadale & Ms Padmavathy S

Section 148Section 68

…sions and requests to delete the addition in dispute. It is further stated that AO has nowhere been able to point out any defect or error in the said evidences - Jurisdictional High Court decision in the case of Pr. CIT vs. Softline Creations Pvt. Ltd. (2016) 387 ITR 636 (Del.) - Jurisdictional High Court decision in the case of Pr. CIT vs. Green Valley Plywood Limited (ITA No. 358/2016 dated 1.6.2016) - CIT vs. Fair Finvest Ltd. (2013) 357 ITR 146 (Del.) - CIT vs. Goel Sons Golden Estate P Ltd. ITA No. 212/2012 dated 11.4.2012. - CIT vs. Gangeshwari Metal (P) Ltd. (2014) 361 ITR 10 (Delhi) (HC) - Pr. CIT vs. Rak…

AAKRUTI KETAN MEHTA,MUMBAI vs. ITO, WARD-35(1)(1) , MUMBAI

In the result, appeal of the assessee is partly allowed

ITA 53/MUM/2023[2014-2015]Status: DisposedITAT Mumbai31 Jan 2024AY 2014-2015

Bench: SHRI AMIT SHUKLA (Judicial Member), MS. PADMAVATHY S (Accountant Member)

Section 10(38)Section 131Section 143(3)Section 68

…when no opportunity of cross examination was provided to the person against whom such material was used. • Documents produced were not even examined and/or disapproved by AO before making additions as had been his duty. Please see- Softline Creations (P) Ltd, 387 ITR 636 (Delhi) Laxman Industrial Resources, 397 ITR 106 (Delhi) Multitex Filtrations Engineers, 13 SOP 208 (Delhi) (Trib) • The documents relied upon by AO/CIT(A) but not confronted with to the appellant are not reliable and should be ignored in adjudicating the appeal. • No defects have been found by the AO in the evidences furnished and as a consequen…

ASSISTANT COMMISSIONER OF INCOME TAX,CIRCLE 1(1), RAIPUR vs. M/S R.R. INDUSTRIAL CORPORATION (INDIA) PRIVATE LIMITED, RAIPUR

ITA 144/RPR/2018[2013-14]Status: DisposedITAT Raipur11 Jul 2023AY 2013-14

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं. / Ita No. 144/Rpr/2018 "नधा"रण वष" / Assessment Year : 2013-14 The Assistant Commissioner Of Income Tax-1(1), Raipur (C.G.) .......अपीलाथ" / Appellant बनाम / V/S. M/S. R.R. Industrial Corporation (India) Pvt. Ltd., Station Road, Telghani Naka, Raipur (C.G.) Pan : Aaecr4291B ……""यथ" / Respondent

For Appellant: Shri Amit M. Jain, AdvocateFor Respondent: Smt. Ila M. Parmar, CIT-DR
Section 143(2)Section 143(3)Section 250(4)Section 68

…t. Ltd., (2016) 380 ITR 289 Del). In the present case the statement relied upon in the assessment was in the case of Kush Trading and the statement was not resulted in adverse finding in Kush Trading. case of Principal CIT vs. Soft Creations Pvt. Ltd., (2016) 387 ITR 636 (Delhi High Court) on an appeal filed by the department has held that if assessee has provided Permanent Accountant Numbers, bank details of share applicant and affidavits of Directors then the share application money cannot be considered as unexplained cash credits in the hands of assessee, concurrent findings a fact. The appeal was dismissed. F…

DIYA INFRASTRUCTURE PVT. LTD.,DELHI vs. ITO, WARD- 7(3), NEW DELHI

In the result, the appeal of the assessee is allowed in terms indicated herein above

ITA 1929/DEL/2019[2007-08]Status: DisposedITAT Delhi16 Mar 2023AY 2007-08

Bench: Shri Kul Bharat[Assessment Year : 2007-08] Diya Infrastructure Pvt.Ltd., Vs Ito, 1373, Rani Bagh, Shakur Ward-7(3), Basti, Delhi-110034. New Delhi. Pan-Aaccd3991L Appellant Respondent Appellant By Ms. Rano Jain, Adv. & Ms. Mansi Jain, Ca Respondent By Shri Sanjay Nargas, Sr.Dr Date Of Hearing 15.02.2023 Date Of Pronouncement 16.03.2023

Section 142(1)Section 143Section 143(2)Section 147Section 148Section 68

…ceedings the addition cannot be sustained. This proposition has been held by the jurisdictional Delhi High Court in many cases. Reliance is placed on the following judgments:- (i) Principal Commissioner of Income Tax-8 Vs. Softline Creations Pvt. Ltd., [2016] 387 ITR 636, DHC. (ii) Moti Adhesives Pvt. Ltd. Vs. ITO, ITAT Delhi, ITA No. 3133/Del/2018, ITAT Delhi dt. 25.06.2018. (iii) Gopal Forex Pvt. Ltd. Vs. ITa, Ward 10(2), New Delhi, ITA No. 902/Del/2018, ITAT Delhi, dt. 26.06.2018. (iv) Shri Ajay Sharma Vs. DCIT(Central circle), ITA No. 3555/DeIl2015, ITAT Delhi, Dt. 05.03.2019.” 8. Ld.Sr.DR opposed these submi…

JOINT COMMISSIONER OF INCOME TAX (OSD) CIRCLE-1(1), BILASPUR vs. M/S OMAX MINERALS PVT. LTD. GADUMARIA, RAIGARH

In the result appeal ITA No

ITA 94/RPR/2018[2014-15]Status: DisposedITAT Raipur17 Oct 2022AY 2014-15
For Appellant: Shri G.S.Agrawal & Shri N.C.Gupta, ARsFor Respondent: Shri Sanjay Kumar, Sr.DR
Section 131(1)Section 68

…ed upon 1. Orissa Corporation (P) Limited 159 ITR 78 2. CIT v. Stellar Investment Ltd 251 ITR 263 3. CITv.ARL Infratech Ltd, (2017) 394 ITR 383 (Raj.) 4. Guruprerna Enterprises v. ACIT ITAT No. 255, 256 & 257/Mum/ 2010 5. Pr. CIT v. Softline Creations P. Ltd. 387 ITR 636 (Del) 6. CIT v. Nipuan Auto P. Ltd. 227 Taxman 147 (Delhi)(Mag) 7. CIT v. Metachem Industries 245 ITR 160 (MP) 8. DCIT v. Rohini Builders 256 ITR 360 (Guj) 9. Nemichand Kothari v. CIT 264 ITR 254 (Gauhati) 10. CIT v. Sophia Finance Ltd. 11. CIT vs Value Capital Services Pvt Ltd., 307 ITR 334 9. We have heard rival submissions and perused the mate…

RAJENDRA AND URSULA JOSHI HOLDINGS PRIVATE LIMITED,JAIPUR vs. PRINCIPAL COMMISSIONER OF INCOME TAX-1, JAIPUR

In the result both the appeal of the assessee is allowed

ITA 192/JPR/2022[2017-18]Status: DisposedITAT Jaipur24 Aug 2022AY 2017-18
For Appellant: Sh. Deepak Birla (C.A.) &For Respondent: Shri Sanjay Dhariwal (CIT) a
Section 143(3)Section 263

…ted to it, since it did nothing more than issue notices under section 131 of the Income-tax Act. Therefore, the Department ought to have made efforts to pursue these notices/creditors to determine their creditworthiness. In case of Softline Creations Pvt Ltd 387 ITR 636 (Del), the Hon’ble Delhi High Court has held as under: “(4) This court has considered the concurrent order of the CIT(A) as well as the ITAT. Both these authorities primarily went by the fact that the assessee had provided sufficient indication by way of PAN numbers, to highlight the identity of the share applicants, as well as produced the affi…

RAJENDRA AND URSULA JOSHI SKILL DEVELOPMENT PRIVATE LIMITED,JAIPUR vs. PRINCIPAL COMMISSIONER OF INCOME TAX-2, JAIPUR

In the result both the appeal of the assessee is allowed

ITA 190/JPR/2022[2017-18]Status: DisposedITAT Jaipur24 Aug 2022AY 2017-18
For Appellant: Sh. Deepak Birla (C.A.) &For Respondent: Shri Sanjay Dhariwal (CIT) a
Section 143(3)Section 263

…ted to it, since it did nothing more than issue notices under section 131 of the Income-tax Act. Therefore, the Department ought to have made efforts to pursue these notices/creditors to determine their creditworthiness. In case of Softline Creations Pvt Ltd 387 ITR 636 (Del), the Hon’ble Delhi High Court has held as under: “(4) This court has considered the concurrent order of the CIT(A) as well as the ITAT. Both these authorities primarily went by the fact that the assessee had provided sufficient indication by way of PAN numbers, to highlight the identity of the share applicants, as well as produced the affi…

M/S SHRI SHYAM SUNDER INFRASTRUCTURE (P) LTD.,,DELHI vs. ITO, NEW DELHI

In the result, appeal of the Assessee allowed

ITA 2106/DEL/2013[2003-04]Status: DisposedITAT Delhi19 May 2021AY 2003-04

Bench: Shri Bhavnesh Saini & Shri N.K. Billaiya

For Appellant: Shri Vinod Kumar Bindal, CAFor Respondent: Shri Prakash Dubey, Sr. DR
Section 131Section 144Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “G” : DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER ITA.No.2106/Del./2013 Assessment Year 2003-2004 Shri Shyam Sunder Infrastructure (P) Ltd., [Formerly known as M/s. The Income Tax Officer, Shalom Exim (P) Ltd., and then as Mamram vs. Ward – 8 (3), Developers P. Ltd.,] G-18 & 19, Mamram Majesty New Delhi. Mall Plot, Road No.43, Guru Harkishan Marg, Pitampura, Delhi – 034 PAN AAHCS2266E (Appellant) (Respondent) For Assessee : Shri Vinod Kumar Bindal, CA For Revenue : Shri Prakash Dubey, Sr. DR Date of Hearing : 12.…

RED PRO MOTORS PRIVATE LIMITED (FORMELY KNOWN AS RED PRO LINKERS),NEW DELHI vs. ITO WARD - 21(2), NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 7157/DEL/2019[2011-12]Status: DisposedITAT Delhi14 Dec 2020AY 2011-12

Bench: Sh. Amit Shukladr. B. R. R. Kumar(Through Video Conferencing) Ita No. 7157/Del/2019 : Asstt. Year : 2011-12 M/S. Red Pro Motors Pvt. Ltd. Vs Ito, (Formerly Known As Red Pro Linkers Ward 21(2), Pvt. Ltd.), 101, 10Th Floor, Pp Towers New Delhi-110002 Netaji Subhash Place, Pitampura, New Delhi-110034 (Appellant) (Respondent) Pan No. Aadcr9332C Assessee By : Sh. M. R. Sahu, Ca Revenue By : Sh. Ramesh Kumar, Sr. Dr Date Of Hearing: 05.11.2020 Date Of Pronouncement: 14.12.2020

For Appellant: Sh. M. R. Sahu, CAFor Respondent: Sh. Ramesh Kumar, Sr. DR
Section 133(6)Section 143(3)Section 147Section 148Section 234BSection 68

…irming the decision of the Hon’ble Delhi High Court in the case of Pr.CIT Vs. Himachal Fibres Ltd. (2018) 98 taxmann.com 172 in which the Hon'ble Delhi High Court has followed its earlier decisions in the case of Pr.CIT Vs. Softline Creations Pvt. Ltd. (2016) 387 ITR 636, Pr.CIT Vs. N.C. Cables Ltd (2017) 391 ITR 11 and it has been held that in a case where the assessee has furnished all relevant facts within his knowledge and has offered a credible explanation, then the onus reverts to the revenue to prove that these facts are not correct. In such a case, the revenue cannot draw the inference based upon suspicio…

ACIT, CENTRAL CIRCLE-15, NEW DELHI vs. SUNSTAR INFRA DEVELOPERS PVT. LTD., NEW DELHI

In the result, all the Cross Objections filed by the assessees are allowed and all the appeals filed by the Revenue are dismissed

ITA 816/DEL/2018[2012-13]Status: DisposedITAT Delhi27 Nov 2020AY 2012-13

Bench: Shri R.K. Panda & Ms Suchitra Kamble

Section 132Section 143(3)Section 154

…ers(P) Ltd. iv) ITA No. 467/2016 (Del) dated 24.8.2016 Pr. CIT v. Lakshmi Float Glass Ltd. affirming the decision of Tribunal in ITA No. 535/D/2009 dated 31.3.2015 CIT(A) order dated 18.11.2008 and order of assessment dated 17.12.2007 u/s 143(3) of the Act v) 387 ITR 636 (Del) CIT v. Softline Creations (P) Ltd. vi) ITA No. 678/2016 dated 26.9.2016 (Del) Pr. CIT v. Muni Ram Verma vii) 391 ITR 11 (Del) dated 11.1.2017 Pr. CIT vs M/s N.C. Cables Ltd. viii) ITA No. 169/2017 (Del) dated 14.3.2017 Pr. CIT v. Laxman Industrial Resources Ltd. ix) 101 CCH 004 (Del) dated 8.1.2018 Pr. CIT v. Oriental International Co. (P)…

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