How many judgments cite ITO v. Anand Shelters Pvt.Ltd.?

38 judgments on BharatTax cite ITO v. Anand Shelters Pvt.Ltd. (20 Taxmann.com 153), spanning 2017 to 2026.

Which sections of the Income Tax Act does ITO v. Anand Shelters Pvt.Ltd. come up under?

It is most often cited in judgments turning on Section 133(6), Section 147, Section 1961, Section 68, Section 68 of the Income Tax Act.

ITO v. Anand Shelters Pvt.Ltd.

20 Taxmann.com 153Reported decision2012#3086 most cited

What is ITO v. Anand Shelters Pvt.Ltd. authority for?

Section 68 of the Income Tax Act can be invoked when there are credits in the assessee's books, representing sums of money during the previous year, and either no explanation or an unsatisfactory explanation is provided regarding their nature and source.

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2026.

Also referred to as

ITO v. Anand Shelters Pvt. Ltd. · section 68 · cash credits · nature and source of credits · explanation of credits · addition u/s 68 · onus of proof · creditworthiness of creditor

Sections most often in play

Section 133(6)Section 147 Section 1961 Section 68 Section 68 of the Income Tax Act

Issues it is cited on

onus of proof source of source permanent account number creditworthiness of the creditor entry operator share application money addition u/s 68 genuineness of the transaction section 69c section 133 search assessment section 133(6)

Judgments citing ITO v. Anand Shelters Pvt.Ltd.

GEETA BABU SAWANT,MUMBAI vs. ITO 22(1)(1), MUMBAI

In the result, the appeal filed by the Revenue stands

ITA 138/MUM/2026[AY 2017-18]Status: FixedITAT Mumbai12 Jan 2026

Bench: Shri Sandeep Gosain & Shri Om Prakash Kant

Section 131Section 133(6)Section 143(3)Section 147Section 250Section 292BSection 68

…1 IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER ITA No. 138/Mum/2025 A.Ys: 2013-14 ACIT, CC-7(3) Vs Swikrutee Finance Pvt Room No. 655, Floor 6th Ltd., Aayakar Bhavan, MK Road, Mumbai - 400020 Office No. II, 289 Emca House, SBS Road, Mumbai – 400 001. PAN – AAOCS2723H (Appellant) (Respondent) Assessee by Shri Vimal Punamiya Revenue by Ms. Kavitha kaushik, Sr. DR (Virutal appeared) Date of Hearing 18.11.2025 Date of Pronouncement 12.01.2026 ORDER PER SANDEEP GOSAIN, JM: This appeal has been filed by the assessee challeng…

ACIT, CIRCLE-2(2)(1), BANGALORE vs. VASTIMAL BHIM RAJ SANCHETI, BANGALORE

In the result, the appeals of the Revenue are dismissed

ITA 441/BANG/2024[2016-17]Status: DisposedITAT Bangalore04 Dec 2024AY 2016-17

Bench: Shri Laxmi Prasad Sahu & Shri Soundararajan K

For Appellant: Shri. Prashanth GS, ARFor Respondent: Shri. Subramanian, JCIT(DR)(ITAT), Bengaluru

Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER AND SHRI SOUNDARARAJAN K, JUDICIAL MEMBER ITA Nos.440, 441/Bang/2024 Assessment Years : 2015-16, 2016-17 The Income Tax Officer, Vs. Shri. Vastimal Bhim Raj Sancheti, Ward – 7(2)(2), #23 3rd Main Road, 2nd Cross, Bengaluru. Chamrajpet, Bengaluru – 560 019. PAN : AGZPS 6277 L APPELLANT RESPONDENT Assessee by : Shri. Prashanth GS, AR. Revenue by : Shri. Subramanian, JCIT(DR)(ITAT), Bengaluru. Date of hearing : 20.11.2024 Date of Pronouncement : 04.12.2024 O R D E R Per Laxmi Prasad Sahu, Accountant Member Th…

D.C.I.T. - 15(3)(2), MUMBAI vs. SADGURU MANAGEMENT CONSULTANCY P. LTD., MUMBAI

In the result ground of appeal filed by the assessee under rule 27 of ITAT Rule is allowed and appeal of the revenue is dismissed

ITA 6323/MUM/2017[2009-10]Status: DisposedITAT Mumbai27 Sept 2023AY 2009-10

Bench: Aby T Vakery & Shri Amarjit Singhdy. Commissioner Of Vs. Sadguru Management Income Tax- 15(3)(2) Consultancy Pvt. Ltd Room No. 451, 4 Th Floor, 7, Gagangiri, Plot No. 47, Aayakar Bhavan, Sector 17, Vashi, Navi Maharshi Karve Road, Mumbai- 400703 Mumbai- 400020 स्थायी लेखा सं./जीआइआर सं./ Pan/Gir No: Aamcs1626F Appellant .. Respondent

For Appellant: Shri Dharan Gandhi, ARFor Respondent: Shri Suresh D. Gaikwad, DR

Section 132Section 143(1)Section 148Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE ABY T VAKERY, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER Dy. Commissioner of Vs. Sadguru Management Income Tax- 15(3)(2) Consultancy Pvt. Ltd Room No. 451, 4 th Floor, 7, Gagangiri, Plot No. 47, Aayakar Bhavan, Sector 17, Vashi, Navi Maharshi Karve Road, Mumbai- 400703 Mumbai- 400020 स्थायी लेखा सं./जीआइआर सं./ PAN/GIR No: AAMCS1626F Appellant .. Respondent Appellant by : Shri Dharan Gandhi, AR, Respondent by : Shri Suresh D. Gaikwad, DR Date of Hearing 12.07.2023 Date of Pronouncement 27.09.2023 आदेश / O R D E R PER AMARJIT SINGH :- 1…

I.T.O. - 23(1)(5), MUMBAI vs. GRACE DEVELOPMENT ASSOCIATES , MUMBAI

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

ITA 712/MUM/2018[2013-14]Status: DisposedITAT Mumbai28 Mar 2023AY 2013-14

Bench: Shri Baskaran Br & Shir Pavan Kumar Gadaleito – 23(1)(5) Vs. M/S Grace Development Room.No.113,1St Floor Associates Matru Mandir, 101, B-Wing, Landmark Tardeo Road, Building, 1St Floor, 150 Mumbai – 400 007 Pali Road, Nr. Hdfc Bank, Bandra (W), Mumbai – 400050. Pan/Gir No. : Aahfg5648M Appellant .. Respondent Appellant By : Ms.Neeraja Sarma.Dr Respondent By : Mr.Devendra Jain.Ar Date Of Hearing 09.02.2023 Date Of Pronouncement 16.03.2023 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Revenue Has Filed The Appeal Against The Order Of The Commissioner Of Income Tax (Appeals) -32, Mumbai Passed U/S 250 Of The Act. The Revenue Has Raised The Following Grounds Of Appeal:

For Appellant: Ms.Neeraja Sarma.DRFor Respondent: Mr.Devendra Jain.AR

Section 142(1)Section 143(1)Section 143(2)Section 148Section 250Section 68

…formation received without making any further enquiries. Even the A.O. himself does not appear to have been satisfied with the issue of addition to be made to the income disclosed. The Hon'ble ITAT Mumbai in the case of ITO vs Anant Shelters Pvt. Ltd. (2012) 20 Taxmann.com 153 has M/s Grace Development Associates. Mumbai. enumerated certain principles which would be extremely useful in understanding the issue in hand. It has been stated in the said judgment that over the years, law regarding cash credits have evolved and has taken a definite shape. A few aspects of law u/s 68 can be enumerated 1. Sec. 68 can be…

ITO 14(2)(3), MUMBAI vs. M/S MINIMED LABORATORIES PVT. LTD., MUMBAI

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

ITA 3585/MUM/2019[A.Y- 2012-13]Status: DisposedITAT Mumbai22 Feb 2023

Bench: Shri B.R. Baskaran (Am) & Shri Rahul Chaudhary (Jm)

Section 133(6)Section 143(1)Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI ‘B’ BENCH, MUMBAI. Before Shri B.R. Baskaran (AM) & Shri Rahul Chaudhary (JM) I.T.A. No. 3585/Mum/2019 (A.Y. 2012-13) Vs. M/s. Minimed Laboratories Pvt. Ltd. ITO-14(2)(3) Room No. 457 7/1, Corporate Park Aayakar Bhavan Sion Trombay Road M.K. Road Chembur, Mumbai-400 071. Marine Lines Mumbai-400 020. PAN : AABCM2711L (Appellant) (Respondent) Assessee by Shri Nishit Gandhi Department by Shri Chetan M. Kacha Date of Hearing 13.12.2022 Date of Pronouncement 22.02.2023 O R D E R Per B.R.Baskaran (AM) :- The Revenue has filed this appeal challenging the order dated 2…

ITO 2 (2), THANE vs. M/S SPAN REALTORS , BHAYANDER

In the result, appeals filed by the revenue are dismissed

ITA 7465/MUM/2019[2014-15]Status: DisposedITAT Mumbai15 Jul 2022AY 2014-15

Bench: Shri Aby T. Varkey, Hon'Ble & Shri S. Rifaur Rahman, Hon'Bleincome Tax Officer – Ward – 2(2) V. M/S. Span Venture 6Th Floor, Ashar I. T. Park 1St Floor, Span Duplex Room No. 26, B-Wing Opp. Maxus Mall Wagle Industrial Estate Bhayander (W) Road No. 16Z, Thane (W) - 400604 Thane-401101 Pan: Abvfs7153A (Appellant) (Respondent)

For Appellant: Shri Anuj KisnadwalaFor Respondent: Shri B.K. Bagchi

Section 132(4)Section 143(1)Section 143(2)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER Income Tax Officer – Ward – 2(2) v. M/s. Span Venture 6th Floor, Ashar I. T. Park 1st Floor, Span Duplex Room No. 26, B-Wing Opp. Maxus Mall Wagle Industrial Estate Bhayander (W) Road No. 16Z, Thane (W) - 400604 Thane-401101 PAN: ABVFS7153A (Appellant) (Respondent) ITA NOs. 7464 & 7465/MUM/2019 (A.Ys. 2013-14 & 2014-15) Income Tax Officer – Ward – 2(2) v. M/s. Span Realtors 6th Floor, Ashar I. T. Park B001-002, Gopal Darshan Room No. 26, B-Wing Indralok P…

ITO 2 (2), THANE vs. M/S SPAN REALTORS , BHAYANDER

In the result, appeals filed by the revenue are dismissed

ITA 7464/MUM/2019[2013-14]Status: DisposedITAT Mumbai15 Jul 2022AY 2013-14

For Appellant: Shri Anuj KisnadwalaFor Respondent: Shri B.K. Bagchi

Section 132(4)Section 143(1)Section 143(2)Section 68

ITO 2 (2), THANE vs. M/S SPAN VENTURE, BHAYANDER

In the result, appeals filed by the revenue are dismissed

ITA 7463/MUM/2019[2013-14]Status: DisposedITAT Mumbai15 Jul 2022AY 2013-14

For Appellant: Shri Anuj KisnadwalaFor Respondent: Shri B.K. Bagchi

Section 132(4)Section 143(1)Section 143(2)Section 68

AXYKNO CAPITAL SERVICES LTD,,NAGPUR vs. DCIT CIRCLE 1, NAGPUR

In the result, both the appeals of the assessee are allowed

ITA 178/NAG/2017[2009-10]Status: DisposedITAT Nagpur28 Jun 2022AY 2009-10

Bench: Shri Sandeep Gosain, Jm & Shri Arun Khodpia, Am

For Appellant: Shri Kapil Hirani, AdvFor Respondent: Shri Vitthal M. Bhosale (JCIT-DR)

Section 132(4)Section 147Section 148Section 68

…to the appellant and also failed to prove how the details like PAN, IT returns, audited financials, incorporation certificates, bank statements etc can not be taken note of in this regard. The Hon'ble Mumbai ITAT in the case of Anant Shelters (P) Ltd. (2012) 20 Taxmann.com 153 (Mum) : 2012 TaxPub(DT) 2257 (Mum-Trib) has laid down certain principles with regard to section 68 which the assessing officer is bound to follow. It has observed as under :-- (i) Section 68 can be invoked when following three conditions are satisfied -- (a) when there is credit of amounts in the books maintained by the assessee (b) such…

DCIT CC 8(1), MUMBAI vs. SHRI. SURESH GURUBUXSING WADHWA, NAVI MUMBAI

In the result, all the appeals filed by the Revenue stand dismissed

ITA 78/MUM/2020[2012-13]Status: DisposedITAT Mumbai24 Jun 2022AY 2012-13

Bench: Shri Pavan Kumar Gadale & Shri Amarjit Singh

For Appellant: Mani JainFor Respondent: Amol B. Kirtane

Section 132Section 132(4)Section 153Section 68

…3 Appeals DCIT, CC8(1) VS. Shri Suresh Gurbuxsing Wadhwa 1 IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA Nos. 78 to 80/Mum/2020 (A.Ys. 2012-13 to 2014-15) DCIT, CC-8(1) Vs. Shri Suresh Gurbuxsing Room No. 656, 6th Floor, Wadhwa, Sai Sharan Aayakar Bhavan, Bunglow, Plot No. 132, M.K. Road, Sector-8 ,Vashi, Mumbai – 400 020 Navi Mumbai - 400703 "थायीलेखासं./जीआइआरसं./PAN/GIR No: AAAPW0812A Revenue .. Assessee Assessee by : Mani Jain Revenue by : Amol B. Kirtane Date of Hearing 31.03.2022 Date of Pronounceme…

DCIT, CC- 8 (1), MUMBAI vs. SURINDER ANANTRAM SABHLOK, MUMBAI

In the result, all the appeals filed by the Revenue stand dismissed

ITA 56/MUM/2020[2011-12]Status: DisposedITAT Mumbai24 Jun 2022AY 2011-12

Bench: Shri Pavan Kumar Gadale & Shri Amarjit Singh

For Appellant: Mani JainFor Respondent: B.K. Bagchi &

Section 132Section 132(4)Section 68

…5 Appeals DCIT, CC-8(1) Vs. Shri Surinder Anantram Sabhlok 1 IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA Nos. 56 & 57/Mum/2020 (A.Ys. 2011-12 & 2012-13) DCIT, CC-8(1) Vs. Shri Surinder Anantram Room No. 656, 6th Floor, Sabhlok, 606, Navin Aayakar Bhavan, Shree Mangal CHS, M.K. Road, Sector 17, Vashi, Mumbai – 400 020 Navi Mumbai - 400705 "थायीलेखासं./जीआइआरसं./PAN/GIR No: ABYPS6162L Revenue .. Assessee ITA Nos. 54 & 55/Mum/2020 (A.Ys. 2011-12 & 2012-13) DCIT, CC-8(1) Vs. Smt. Renu Surinder Room No. 656, 6t…

ACIT, CENTRAL CIRCLE-2(1), MUMBAI vs. M/S LUXORA REALTORS P. LTD., MUMBAI

In the result, appeal filed by the Revenue is dismissed

ITA 1096/MUM/2020[2013-14]Status: DisposedITAT Mumbai08 Feb 2022AY 2013-14

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Amarjit Singh, Hon'Bleacit – Central Circle – 2(1) V. M/S. Luxora Realtors Pvt. Ltd., Room No. 804, 8Th Floor Soham House, Hari Om Nagar Aayakar Bhavan, M.K. Road Opp. Eastern Express Highway Mumbai - 400020 Mulund(E), Mumbai – 400081 Pan: Aabco3197J (Appellant) (Respondent) Assessee By : Shri Kishore Dewani Department By : Ms. Shailja Rai

For Appellant: Shri Kishore DewaniFor Respondent: Ms. Shailja Rai

Section 132(1)Section 143(2)Section 143(3)Section 153CSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “A” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, HON'BLE JUDICIAL MEMBER ACIT – Central Circle – 2(1) v. M/s. Luxora Realtors Pvt. Ltd., Room No. 804, 8th Floor Soham House, Hari Om Nagar Aayakar Bhavan, M.K. Road Opp. Eastern Express Highway Mumbai - 400020 Mulund(E), Mumbai – 400081 PAN: AABCO3197J (Appellant) (Respondent) Assessee by : Shri Kishore Dewani Department by : Ms. Shailja Rai Date of Hearing : 13.01.2022 Date of Pronouncement : 08.02.2022 O R D E R PER S. RIFAUR RAHMAN (AM) 1. This appeal is filed…

RUBBERWALA HOSPITALITY PVT LTD,MUMBAI vs. ITO 5 (3)91), MUMBAI

In the result, both the appeals of the assessee are allowed

ITA 299/MUM/2020[2012-13]Status: DisposedITAT Mumbai23 Nov 2021AY 2012-13

Bench: Shri Rajesh Kumar & Shri Amarjit Singh

For Appellant: Shri Mani Jain, A.RFor Respondent: Shri Raghuveer Madana, D.R

Section 132Section 133(6)Section 143Section 143(1)Section 68

…lly result in deeming the amount credited in the books as the income of the assessee as held by the Supreme Court in the case of CIT v. Smt. P. K. Noorjahan [1999] 237 ITR 570. 7.12 The Hon'ble ITAT Mumbai in the case of ITO vs Anand Shelters Pvt. Ltd. (2012) 20 Taxmann.com 153 has enumerated certain principles which would be extremely M/s. Rubberwala Hospitality Pvt. Ltd useful in understanding the issue in hand. It has been stated in the said judgment that over the years, law regarding cash credits have evolved and has taken a definite shape. A few aspects of law u/s.68 can be enumerated. 1. Sec. 68 can be inv…

DCIT CIRCLE- 6 (3)(2), MUMBAI vs. M/S JOSTAR ORGOTECH PVT LTD, MUMBAI

ITA 103/MUM/2020[2012-13]Status: DisposedITAT Mumbai03 Sept 2021AY 2012-13

Bench: Hon’Ble Shri Pavan Kumar Gadale, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) आयकरअपील सं./ I.T.A. No. 103/Mum/2020 (धििाारण वर्ा / Assessment Year: 2012-13) Dcit-(6)(3)(2) M/S Jostar Orgotech Pvt. Ltd. बिाम/ Aaykar Bhavan, R. No. 576 A-501, Innova Marathon Next Gen. M.K. Road, Mumbai-400 020. Off. Ganpatrao Kadam Marg Vs. Lower Parel(W), Mumbai-400 008 स्थायीलेखासं./ जीआइआरसं./ Pan/Gir No. Aabcj-2496-H (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Revenue By : Ms. Usha Gaikwad– Ld. Sr. Dr Assessee By : Shri J. P. Bairagra– Ld. Ar सुनवाई की तारीख/ : 30/08/2021 Date Of Hearing घोषणा की तारीख / : 03/09/2021 Date Of Pronouncement आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Revenue For Assessment Year (Ay) 2012-13 Arises Out Of The Order Of Learned Commissioner Of Income-Tax (Appeals)-12, Mumbai [Cit(A)], Dated 02/09/2019 In The Matter Of Assessment Framed By Ld. Assessing Officer U/S 143(3) On 28/03/2015. The Sole Ground By The Revenue Read As Under: - On The Facts & Circumstances Of The Case & In Law, The Ld.Cit(A) Erred In Deleting The Addition Of Rs.5,68,60,000/- Made By The Ao On Account Of Share Application Money/Share Capital & Share Premium Which Is Held As Unexplained

For Appellant: Shri J. P. Bairagra– Ld. ARFor Respondent: Ms. Usha Gaikwad– Ld. Sr. DR

Section 133(6)Section 143(3)Section 68

…ion. Therefore, it is important to understand the position of law u/s 68 of the Act which has evolved from a catena of judgments delivered by the Courts and Tribunals on this issue. The Hon'ble ITAT Mumbai in the case of ITO vs Anant Shelters Pvt. Ltd. (2012) 20 Taxmann.com 153 has enumerated certain principles which would be extremely useful in understanding the issue in hand. It has been stated in the said judgment that over the years, law regarding cash credits has evolved and taken a definite shape. A few aspects of law u/s 68 can be enumerated. 1. Sec. 68 can be invoked when there is a credit of amounts in t…

INCOME TAX OFFICER-15(1)(2), MUMBAI vs. F.M.LAND DEVELOPERS PRIVATE LIMITED, MUMBAI

In the result, this appeal by the revenue stands allowed for statistical purposes

ITA 4540/MUM/2017[2012-13]Status: DisposedITAT Mumbai20 Jul 2021AY 2012-13

Section 133(6)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” Bench, Mumbai Shri Shamim Yahya (AM) & Shri Amarjit Singh (JM) I.T.A. No. 4540/Mum/2017 (Assessment Year 2012-13) Vs. F.M.Land Developers Pvt.Ltd. ITO-15(1)(2) Room No.15B, Ground Plot No.612, Near HPCL Floor, Aaykar Bhawan Petrol pump, Opp. Swastik M.K.Road, Churchgate chambers, V.N.Purav Marg Mumbai-400020 PAN : AABCF5600P (Appellant) (Respondent) Assessee by Shri Vishwas Mehendale Department by Ms. Usha Gaikwad Date of Hearing 24.05.2021 Date of Pronouncement 20 .07.2021 O R D E R Per Shamim Yahya (AM) :- This appeal by the Revenue is directed against the order o…

M/S SWARGAMRUT DAIRY PRV LTD ,MUMBAI vs. DCIT 11 (2)(2), MUMBAI

In the result, appeal of the assessee is allowed

ITA 6839/MUM/2019[2009-10]Status: DisposedITAT Mumbai15 Jun 2021AY 2009-10

Bench: Shri C.N. Prasad, Hon'Ble & Shri M. Balaganesh, Hon'Blem/S. Swargamrut Dairy Pvt. Ltd., V. Dcit – 11(2)(2) 113, 1St Chamber Income Tax Office, Churchgate Maker Chamber-V Mumbai - 400020 Nariman Point – 400021 Pan: Aalcs3714R (Appellant) (Respondent) Assessee By : Shri Vishnu Agarwal Department By : Shri Vijaykumar Menon Date Of Hearing : 18.03.2021 Date Of Pronouncement : 15.06.2021

For Appellant: Shri Vishnu AgarwalFor Respondent: Shri Vijaykumar Menon

Section 143Section 143(1)Section 147Section 68

…for rejecting the genuineness of the purchase of shares by the assessee specially when all other supporting evidences filed by the assessee were neither proved to be false or untrue. The Hon'ble ITAT Mumbai in the case of ITO vs Anand Shelters Pvt.Ltd. (2012) 20 Taxmann.com 153 has enumerated certain principles which would be extremely useful in understanding the issue in hand. It has been stated in the said judgment that over the years, law regarding cash credits have evolved and has taken a definite shape. A few aspects of law u/s.68 can be enumerated. 1. Sec. 68 can be invoked when there is a credit of amounts…

ITO-15(3)(3), MUMBAI vs. SATYAM ROLLER FLOUR MILLS PVT. LTD., MUMBAI

In the result, the appeal for the AY 2013-14 is allowed

ITA 373/MUM/2019[2013-14]Status: DisposedITAT Mumbai17 Mar 2021AY 2013-14

Bench: Shri Shamim Yahya, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No. 373/Mum/2019 (िनधा"रण वष" / Assessment Year: 2013-14) बनाम/ Ito 15(3)(3) Satyam Roller Flour Mills R. No.452, Aayakar Bhavan, Pvt. Ltd. Vs. R-12, Ttc Industrial Area, Mumbai-400020. Midc Near Rabale Telephone Exchange, Navi Mumbai-400701. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacs4131R (अपीलाथ" /Appellant) (""थ" / Respondent) .. Revenue By: Shri T. S. Khalsa (Sr. Ar) Assessee By: Shri Suchek Anchaliya सुनवाई की तारीख / Date Of Hearing: 04/02/2021 घोषणा की तारीख /Date Of Pronouncement: 17/03/2021 आदेश / O R D E R Per Amarjit Singh, Jm:

For Appellant: Shri Suchek AnchaliyaFor Respondent: Shri T. S. Khalsa (Sr. AR)

Section 10Section 132Section 143(2)Section 28Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI SHAMIM YAHYA, AM AND SHRI AMARJIT SINGH, JM आयकर अपील सं/ I.T.A. No. 373/Mum/2019 (िनधा"रण वष" / Assessment Year: 2013-14) बनाम/ ITO 15(3)(3) Satyam Roller Flour Mills R. No.452, Aayakar Bhavan, Pvt. Ltd. Vs. R-12, TTC Industrial Area, Mumbai-400020. MIDC Near Rabale Telephone Exchange, Navi Mumbai-400701. "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAACS4131R (अपीलाथ" /Appellant) (""थ" / Respondent) .. Revenue by: Shri T. S. Khalsa (Sr. AR) Assessee by: Shri Suchek Anchaliya सुनवाई की तारीख / Date of Hearing: 04/02/2021 घोषणा की तारीख /Date of Pro…

DEPUTY COMMISSIONER OF INCOME TAX 15(1)(1), MUMBAI vs. ALMEGA PAINTS PRIVATE LIMITED , MUMBAI

In the result, appeal filed by the revenue for assessment year 2013-

ITA 6267/MUM/2017[2013-14]Status: DisposedITAT Mumbai06 Nov 2020AY 2013-14

Bench: Shri Rajesh Kumar (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2013-14 The Dy. Commissioner Of Income M/S Almega Paints Pvt. Ltd., Tax - 15(1)(1), B-24, Minerva Industrial Room No. 470, 4Th Floor, Estate, Off P.K. Road, Aayakar Bhavan, Vs. Mulund (W), Maharshi Karve Road, Mumbai - 400080 Mumbai - 400020 Pan: Aahca3698N (Appellant) (Respondent)

For Appellant: Shri Satish Mody (AR)For Respondent: Shri Michael Jerald (DR)

Section 143Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “A”, MUMBAI BEFORE SHRI RAJESH KUMAR (AM) AND SHRI RAM LAL NEGI (JM) Assessment Year: 2013-14 The Dy. Commissioner of Income M/s Almega Paints Pvt. Ltd., Tax - 15(1)(1), B-24, Minerva Industrial Room No. 470, 4th Floor, Estate, Off P.K. Road, Aayakar Bhavan, Vs. Mulund (W), Maharshi Karve Road, Mumbai - 400080 Mumbai - 400020 PAN: AAHCA3698N (Appellant) (Respondent) Revenue by : Shri Michael Jerald (DR) Assessee by : Shri Satish Mody (AR) Date of Hearing: 25/09/2020 Date of Pronouncement: 06/11/2020 O R D E R PER RAM LAL NEGI, JM This appeal has been filed…

I.T.O. - 25(2)(5), MUMBAI vs. SMT. LEENA HARESH HARDE, MUMBAI

In the result, appeal of the Revenue is dismissed

ITA 6429/MUM/2017[2013-14]Status: DisposedITAT Mumbai20 Jul 2020AY 2013-14

Bench: Shri Shamim Yahya, Hon'Ble & Shri C.N. Prasad, Hon'Bleincome Tax Officer – 25(2)(5) V. Smt Leena Haresh Harde Room No. 506, C-10, 5Th Floor 502, 5Th Floor, Padmawati Palace Pratyakshakar Bhavan Nanda Patkar Road Bandra Kurla Complex Vile Parle (E), Mumbai – 400 057 Bandra (E), Mumbai - 400 051 Pan: Aaxph1737Q (Appellant) (Respondent) Assessee By : Shri Rushabh Mehta Department By : Shri Michael Jerald

For Appellant: Shri Rushabh MehtaFor Respondent: Shri Michael Jerald

Section 132Section 133(6)Section 145(3)Section 148Section 68

…lly result in deeming the amount credited in the books as the income of the assessee as held by the Supreme Court in the case of CIT v. Smt. P. K. Noorjahan [1999] 237 ITR 570. 7.12 The Hon'ble ITAT Mumbai in the case of ITO vs Anand Shelters Pvt. Ltd. (2012) 20 Taxmann.com 153 has enumerated certain principles which would be extremely useful in understanding the issue in hand. It has been stated in the said judgment that over the years, law regarding cash credits have evolved and has taken a definite shape. A few aspects of law u/s.68 can be enumerated. 1. Sec. 68 can be invoked when there is a credit of amounts…

ACIT 25(2), MUMBAI vs. H.K. PUJARA BUILDERS, MUMBAI

In the result, appeal filed by the revenue for assessment year 2008-

ITA 5307/MUM/2017[2008-09]Status: DisposedITAT Mumbai21 Feb 2020AY 2008-09

Bench: Shri G. Manjunatha (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2008-09 The Acit – 25(2), M/S H.K. Pujara Builders, R. No. 508, C-10, 5Th Floor, 11, Swastik Plaza, V.L. Marg, Pratyaksha Kar Bhavan, Juhu Scheme, Vile Parle (W), Bandra Kurla Complex, Vs. Mumbai - 400049 Bandra (E), Pan: Aaafh7230H Mumbai - 400051 (Appellant) (Respondent) Revenue By : Shri Sachchidanand Dube (Dr) Assessee By : Shri Prakash Jotwani (Ar) Date Of Hearing: 07/01/2020 Date Of Pronouncement: 21/02/2020

For Appellant: Shri Prakash Jotwani (AR)For Respondent: Shri Sachchidanand Dube (DR)

Section 143Section 68

…ally result in deeming the amount credited in the books as the income of the assessee as held by the Supreme Court in the case of CIT v. Smt. P. K. Noorjahan [1999] 237 ITR 570. 5.17 The Hon'ble ITAT Mumbai in the case of ITO vs Anand Shelters Pvt.Ltd. (2012) 20 Taxmann.com 153 has enumerated certain principles which would be extremely useful In understanding the issue in hand. It has been stated in the said judgment that over the years, law regarding cash credits have evolved and has taken a definite shape. A few aspects of law u/s 68 can be enumerated. 1. Sec. 68 can be invoked when there is a credit of amount…

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