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#3082 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 an assessee's books and either no explanation is offered or the explanation provided is unsatisfactory. However, the mere identity of a creditor cannot be the sole basis for rejecting the genuineness of a transaction if other supporting evidence is not disproven.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2017 to 2026.

Also referred to as

ITO vs Anand Shelters Pvt.Ltd. · section 68 · cash credits · onus of proof · genuineness of transaction · source of credit · creditworthiness of creditor · share application money · addition u/s 68 · income tax act

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.

Assistant Commissioner of Income Tax-24, Mumbai vs. Brick and Byte Innovative Products Private Limited, Mumbai

Appeal stands dismissed

ITA 4545/MUM/2017[2012-13]Status: DisposedITAT Mumbai05 Dec 2019AY 2012-13

Bench: Hon’Ble Shri Mahavir Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri K. Gopal & Ms. Neha Paranjape –Ld. ARsFor Respondent: Ms. Kavita P. Kaushik –Ld. DR

Section 143(2)Section 143(3)Section 68

…1 Assessment Year:2012-13 M/s. Brick & Byte Innovative Products Private Limited आयकर अपीलीय अिधकरण “बी” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI माननीय "ी महावीर िसंह, "ाियक सद" एवं माननीय "ी मनोज कुमार अ"वाल ,लेखा सद" के सम"। BEFORE HON’BLE SHRI MAHAVIR SINGH, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ I.T.A. No.4545/Mum/2017 (िनधा"रण वष" / Assessment Year: 2012-13) ACIT-15 (1)2 Brick & Byte Innovative Products Pvt. Ltd. Room No. 483A, 4th Floor बनाम/ R-102, TTC Industrial Area MIDC Rabale, Aaykar Bhavan Vs. Navi Mumbai-400 701. Mumbai- 400 020 "थायीलेखासं./जीआइआरस…

Deputy Commissioner of Income Tax Central Circle-6(3), Mumbai vs. M/S.Marathon Fiscal Private Limited, Mumbai

The appeal of the revenue is dismissed

ITA 5783/MUM/2017[2013-14]Status: DisposedITAT Mumbai28 Aug 2019AY 2013-14

Bench: Shri Ravish Sood & Shri N.K. Pradhandeputy Commissioner Of Income M/S Marathan Fiscal Pvt. Ltd., Tax, Central Circle-6(3), Marathan House, Room No. 1926, 19Th Floor, Lala Devi Dayal Road, Air India Building, Vs. Mulund (West), Nariman Point, Mumbai – 400080 Mumbai – 400021

For Appellant: Shri Manjunath Swami &For Respondent: Shri J.P. Bairagra, A.R

Section 133ASection 143(2)Section 143(3)

…P a g e | 1 ITA No.5783/Mum/2017 AY.2013-14 DCIT, CC-6(3) Vs. M/s Marathan Fiscal Pvt. Ltd. ITA No.5784/Mum/2017 AY. 2013-14 DCIT,CC-6(3) Vs. M/s Marathan Realty Pvt. Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL “D” Bench, Mumbai Before Shri Ravish Sood, Judicial Member and Shri N.K. Pradhan, Accountant Member Deputy Commissioner of Income M/s Marathan Fiscal Pvt. Ltd., Tax, Central Circle-6(3), Marathan House, Room No. 1926, 19th Floor, Lala Devi Dayal Road, Air India Building, Vs. Mulund (West), Nariman Point, Mumbai – 400080 Mumbai – 400021 PAN – AAFCM9819F (Appellant) (Respondent) Deputy Commissioner of Incom…

ITO-21(2)(4), Mumbai vs. Ms. Naseem Hasan Mujawar, Mumbai

ITA 2277/MUM/2018[2013-14]Status: DisposedITAT Mumbai20 Jun 2019AY 2013-14

Bench: Hon‟Ble Shri Sandeep Gosain, Jm & Hon‟Ble Shri Rajesh Kumar, Am Assessment Year : 2013-14 In The Matter Of: Ms. Naseem Hasan Mujawar 201, Sofia Heights, L.J. Road, Vs. Ito-21(2)(4), Mahim (West), Mumbai Mumbai [Pan : Abapm5414B] (Appellant) (Respondent)

For Appellant: Mrs. Jothilakshmi Nayak, DRFor Respondent: Shri S.L. Jain, AR

…derstand the position of law with respect to treating any entry/cash credit as unexplained u/s 68 that has evolved from a catena of judgments delivered by High Courts and Tribunals. 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 are extremely useful for the issue in hand. It has been stated in the said judgment that over the years, law regarding cash credits has evolved and has taken a definite shape. A few aspects of law u/s 68 can be enumerated as- 1. Sec. 68 can be invoked when there is a credit of amounts in the books ma…

ITO 15(2)(2), Mumbai vs. Luxtra Realtors P.Ltd, Mumbai

ITA 6202/MUM/2016[2012-13]Status: DisposedITAT Mumbai19 Jun 2019AY 2012-13

Bench: Shri M.Balaganesh, Am & Shri Amarjit Singh, Jm Ito-15(2)(2), Mumbai Vs. M/S. Luxora Realtors Pvt.Ltd., Room No.802, 8Th Floor Soham House, Hari Om Nagar Old Cgo Building Off. Eastern Express Highway M.K.Road, Near Checknaka Mumbai – 400 020 Mulund (E), Mumbai- 400081 Pan/Gir No.Aabco3197J (Appellant) .. (Respondent)

Section 115JSection 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “H”, BENCH MUMBAI BEFORE SHRI M.BALAGANESH, AM & SHRI AMARJIT SINGH, JM ITO-15(2)(2), Mumbai Vs. M/s. Luxora Realtors Pvt.Ltd., Room No.802, 8th Floor Soham House, Hari Om Nagar Old CGO Building Off. Eastern Express Highway M.K.Road, Near Checknaka Mumbai – 400 020 Mulund (E), Mumbai- 400081 PAN/GIR No.AABCO3197J (Appellant) .. (Respondent) Revenue by Shri Hiro Rai and Shri Dhasan Gandhi Assessee by Shri B. Yadagiri Date of Hearing 17/06/2019 Date of Pronouncement 19/06/2019 आदेश / O R D E R PER M. BALAGANESH (A.M): This appeal in ITA No.6202/Mum/2016 for A.Y.2012-13 ar…

Income Tax Officer-16(1)(5), Mumbai vs. M/S.Re N Raga Media Private Limited, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 6311/MUM/2017[2009-10]Status: DisposedITAT Mumbai09 May 2019AY 2009-10

Bench: Shri C.N. Prasad, Hon'Ble & Shri M. Balaganesh, Hon'Bleincome Tax Officer - 16(1)(5) V. M/S. Re N Raga Media Pvt. Ltd., Room No. 439, 4Th Floor Bungalow No. A/8, Svp Nagar Aayakar Bhavan, M.K. Road, Nr. Mhada Telephone Exchange, Mumbai-400 020 Andheri (W), Mumbai – 400 053

For Appellant: Shri Birju S. ShahFor Respondent: Shri D.G. Pansari

Section 131Section 133ASection 147Section 148Section 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…

Income Tax Officer Ward-2(2), Mumbai vs. Span Venture, Mumbai

In the result, both the appeals of the Revenue are dismissed

ITA 4446/MUM/2017[2012-13]Status: DisposedITAT Mumbai26 Apr 2019AY 2012-13

Bench: Shri Mahavir Singh & Shri Rajesh Kumarassessment Year: 2012-13

For Appellant: Shri Rashmikanat C. Modi, A.RFor Respondent: Shri Arun Kumar Singh, D.R

Section 132Section 133(6)Section 143(1)Section 143(3)Section 68

…68 of the IT Act 1961. It is therefore important to understand the position of law which has evolved from a catena of judgments delivered by High Courts and Tribunals on this issue. The Hon 'ble ITATMumbai in the case of JTO 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 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 amoun…

Assistant Commissioner of Income Tax 20(2), Mumbai vs. Shri Joitkumar B. Jain, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 5638/MUM/2017[2010-11]Status: DisposedITAT Mumbai05 Apr 2019AY 2010-11

Bench: Shri C.N. Prasad, Hon'Ble & Shri O.P. Meena, Hon'Bleasst. Commissioner Of V. Shri Joit Kumar B. Jain Income Tax – 20(2) Room No. 12, 1St Floor, Room No. 217, 2Nd Floor, New Municipal Building, Piramal Chambers, R.S. Nimkiar Marg, Lalbaug, Parel, Mumbai – 400 008 Mumbai-400 012 Pan: Aabpj 9794 M (Appellant) (Respondent) Assessee By : Shri V.C. Shah Department By : Shri Rajeev Gubgotra

For Appellant: Shri V.C. ShahFor Respondent: Shri Rajeev Gubgotra

Section 133(6)Section 68

ITO -13(3)(3), Mumbai vs. Vishwa Vyapar Trading Pvt. Ltd., Mumbai

ITA 2888/MUM/2017[2012-13]Status: DisposedITAT Mumbai05 Apr 2019AY 2012-13

Bench: Shri C.N. Prasad, Hon'Ble & Shri O.P. Meena, Hon'Blei.T.O. – 13(3)(3) V. M/S. Viswa Vyapar Trading Pvt. Ltd., 607, 6Th Floor, Central Plaza Room No. 227, 2Nd Floor, Daftari Road, Shivaji Chowk Aayakar Bhavan, M.K. Road, Malad (E), Mumbai - 400 097 Mumbai-400 020 Pan: Aadcv 9568 L (Appellant) (Respondent) Assessee By : Shri Neelkanth Khandelwal Department By : Shri Rajeev Gubgotra

For Appellant: Shri Neelkanth KhandelwalFor Respondent: Shri Rajeev Gubgotra

Section 133(6)Section 68

Deputy Commissioner of Income Tax 15(1)(1), Mumbai vs. Everest Aangan Private Limited, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 1184/MUM/2018[2012-13]Status: DisposedITAT Mumbai29 Mar 2019AY 2012-13

Bench: Shri C.N. Prasad, Hon'Ble & Shri N.K. Pradhan, Hon'Bledy. Commissioner Of Income V. M/S. Everest Aangan Pvt. Ltd., Tax – 15(1)(1) Shop No. 30, Room No. 470, 4Th Floor, Runwal Commercial Complex, Aayakar Bhavan, M.K. Road, Lbs Road, Mulund (W), Mumbai-400 020 Mumbai – 400 080 Pan: Aabce 6428 N (Appellant) (Respondent) Assessee By : Shri Nimesh Chothani Department By : Shri Rajesh Gubgotra

For Appellant: Shri Nimesh ChothaniFor Respondent: Shri Rajesh Gubgotra

Section 133(6)Section 68

Pooja Tyre Marketing, Himatnagar vs. The Income Tax Officer, S.K. Ward-3, Himatnagar

In the result, the appeal filed by the assessee is allowed

ITA 253/AHD/2016[2012-13]Status: DisposedITAT Ahmedabad01 Jan 2019AY 2012-13

Bench: Shri Waseem Ahmed & Ms Madhumita Royआयकर अपील सं./Ita No.253/Ahd/2016 "नधा"रण वष"/Asstt. Year: 2012-2013 Pooja Tyre Marketing, Income Tax Officer, Aakar Complex, S.K Ward 3, Vs. Himatnagar. Opp. Vyapar Bhawan, Himatnagar-383 001. Pan: Aabfa9200G

For Respondent: Shri

Section 133(6)Section 68

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’SMC’’BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And MS MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं./ITA No.253/AHD/2016 "नधा"रण वष"/Asstt. Year: 2012-2013 Pooja Tyre Marketing, Income Tax Officer, Aakar Complex, S.K Ward 3, Vs. Himatnagar. Opp. Vyapar Bhawan, Himatnagar-383 001. PAN: AABFA9200G (Applicant) (Respondent) : Assessee by Shri S.N. Divetia, A.R Revenue by : Shri Apoorva Bhardwaj, Sr.DR सुनवाई क" तार"ख/Date of Hearing : 06/12/2018 घोषणा क" तार"ख /Date of Pronouncement: 01/01/2019 आदेश/O R D E R PER WASEEM AHM…

ACIT 25(2), Mumbai vs. H.K. Pujara Builders, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 930/MUM/2017[2007-08]Status: DisposedITAT Mumbai31 Oct 2018AY 2007-08

Bench: Shri C.N. Prasad, Hon'Ble & Shri N.K. Pradhan, Hon'Blea.C.I.T Circle – 25(2) V. M/S. H.K. Pujara Builders Room No. 508, C-10, 5Th Floor 11, Swastik Plaza, V.L. Mehta Road, Jvpd, Pratyakshkar Bhavan, Vile Parle (W), Mumbai – 400 049 Bandra Kurla Complex, Bandra(E), Mumbai – 400 051 Pan: Aaafh 7230 H (Appellant) (Respondent) Assessee By : Shri Prakash K. Jotwani Department By : Shri Manoj Kumar Singh

For Appellant: Shri Prakash K. JotwaniFor Respondent: Shri Manoj Kumar Singh

Section 133(6)Section 68

DCIT 5(2)(2), Mumbai vs. Manish Flour Mills P.Ltd, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 6729/MUM/2016[2012-13]Status: DisposedITAT Mumbai24 Oct 2018AY 2012-13

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Bled.C.I.T Circle – 5(2)(2) V. M/S. Manish Flour Mills Pvt. Ltd., Room No. 571, 5Th Floor 310, Panchratna, Opera House, Aayakar Bhavan, M.K. Road, Mumbai – 400 004 Mumbai-400 020 Pan: Aafcm 2674 N (Appellant) (Respondent) Assessee By : Shri Suchek Anchaliya Department By : Shri Chowdhary Arunkumar Singh

For Appellant: Shri Suchek AnchaliyaFor Respondent: Shri Chowdhary Arunkumar Singh

Section 133(6)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “I”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI RAJESH KUMAR, HON'BLE ACCOUNTANT MEMBER D.C.I.T Circle – 5(2)(2) v. M/s. Manish Flour Mills Pvt. Ltd., Room No. 571, 5th Floor 310, Panchratna, Opera House, Aayakar Bhavan, M.K. Road, Mumbai – 400 004 Mumbai-400 020 PAN: AAFCM 2674 N (Appellant) (Respondent) Assessee by : Shri Suchek Anchaliya Department by : Shri Chowdhary Arunkumar Singh Date of Hearing : 06.09.2018 Date of Pronouncement : 24.10.2018 O R D E R PER C.N. PRASAD (JM) 1. This appeal is filed by the Revenue against the order of t…

Income Tax Officer 15(2)-1, Mumbai vs. Iraisaa Developers Private Limited, Mumbai

In the result, the appeal filed by the revenue is hereby ordered to be dismissed

ITA 1810/MUM/2018[2009-10]Status: DisposedITAT Mumbai07 Sept 2018AY 2009-10

Bench: Shri B. R. Baskaran, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.1810/Mum/2018 (निर्धारण वर्ा / Assessment Year: 2009-10) Ito-15(2)-1, Mumbai Room बिधम/ M/S. Iraisaa Developers Pvt. No.452 4Th Floor, Aayakar Ltd. D2, Big Splash, Sector- Vs. Bhavan, M.K. Road, 17, Vashi, Navi Mumbai- Mumbai-400020. 400703. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabci3061M (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. Revenue By: Shri N. Hemalatha (Dr) Assessee By: Shri Devendra Jain (Ar) सुनवाई की तारीख / Date Of Hearing: 18.06.2018 घोषणा की तारीख /Date Of Pronouncement: 07.09.2018 आदेश / O R D E R Per Amarjit Singh, Jm: The Revenue Has Filed The Present Appeal Against The Order Dated 08.12.2017 Passed By The Commissioner Of Income Tax (Appeals) - 24, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2009- 10. 2. The Revenue Has Raised The Following Grounds: - "1. "On The Facts & In The Circumstances Of [He Cast & M Law, The Ld Cit(A) Erred In Deleting The Addition Of Unsecured Loans Amounting To Rs,50,00,000/- Made Under Section Cit A Of The Income Tax Act, Without Appreciating The Findings Of The Assessing Officer On The Basis Of

For Appellant: Shri Devendra Jain (AR)For Respondent: Shri N. Hemalatha (DR)

Section 132Section 143(1)Section 147Section 148Section 69A

…ided the corroborative evidence or document which he relied on to the appellant and also failed to prove how the details PAN, IT returns, bank statements etc. cannot be taken note of in this regard. The Hon’ble Mumbai (TAT in the case of Ananta shelters P ltd 20 Taxmann.com 153(2012) has laid down certain principles with regard to section 68 which the AO 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 (he assessee (b) such credit has to be a sum of money during the previous y…

Idhasoft Ltd., Mumbai vs. DCIT - 15(2)(1), Mumbai

ITA 5139/MUM/2016[2007-08]Status: DisposedITAT Mumbai13 Jul 2018AY 2007-08

Bench: Shri Joginder Singh & Shri N.K. Pradhanassessment Year: 2007-08 M/S Idhasoft Ltd. Dcit-15(2)(1), 3, Narayan Building, Room No.357, 3Rd Floor बनाम/ 23 L. N. Road, Dadar East, Aayakar Bhavan, Vs. Mumbai-400014 M. K. Road, Mumbai-400020 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No. Aabci6090G Assessment Year: 2007-08 Dcit-15(2)(1), M/S Idhasoft Ltd. Room No.357, 3Rd Floor 3, Narayan Building, बनाम/ Aayakar Bhavan, 23 L. N. Road, Dadar East, Vs. M. K. Road, Mumbai-400014 Mumbai-400020 (राज"व /Revenue) ("नधा"रती /Assessee) P.A. No. Aabci6090G

Section 142(1)Section 143(3)Section 147Section 148Section 68

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, जे, मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “J”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी एन. के. "धान, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri N.K. Pradhan, Accountant Member Assessment Year: 2007-08 M/s Idhasoft Ltd. DCIT-15(2)(1), 3, Narayan Building, Room No.357, 3rd Floor बनाम/ 23 L. N. Road, Dadar East, Aayakar Bhavan, Vs. Mumbai-400014 M. K. Road, Mumbai-400020 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No. AABCI6090G Assessment Year: 2007-08 DCIT-15(2)(1), M/s Idhasoft Ltd. Room No.357, 3rd Floor 3, Narayan Building,…

DCIT 25(1), Mumbai vs. Yrv International, Mumbai

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

ITA 1414/MUM/2017[2007-08]Status: DisposedITAT Mumbai04 Jul 2018AY 2007-08

Bench: S/Shri B.R.Baskaran (Am) & Amarjit Singh (Jm)

Section 133(6)Section 143(3)Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” Bench, Mumbai Before S/Shri B.R.Baskaran (AM) & Amarjit Singh (JM) I.T.A. No. 1414/Mum/2017 (Assessment Year 2007-08) DCIT 25(1) M/s. YRV International Room No. 402 Vs. Flat No. 1, Building C-10, BKC No.1, Opp. Oshiwara Bandra East Police Station, MHADA Mumbai-400 051. Housing Complex, Andheri (W) Mumbai-400 053 PAN : AAAFY6097K (Appellant) (Respondent) Assessee by Shri Suchek Anchaliya Department by Shri V. Vidhyadhar Date of Hearing 28.6.2018 Date of Pronouncement 04.7.2018 O R D E R Per B.R. Baskaran (AM) :- The appeal filed by the revenue is directed against th…

ITO 19(2)(3), Mumbai vs. Meenakshi N Shah, Mumbai

ITA 7082/MUM/2016[2007-08]Status: DisposedITAT Mumbai20 Jun 2018AY 2007-08

Bench: Shri Joginder Singh & Shri G. Manjunathaassessment Year: 2007-08 Dcit 5(2)(2) Meridian Chem Bond Mumbai Purchase Ltd., बनाम/ 903 Raheja Centre, Free Vs. Press Journal Marg, Nariman Point, Mumbai 400 021 (राज"व /Revenue) ("नधा"रती /Assessee) Pan. Aaacr1789G

Section 68

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ‘आई’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “I”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी जी. मंजूनाथ, लेखा सद"य, के सम" Before Shri JOGINDER SINGH, Judicial Member, and Shri G. MANJUNATHA, Accountant Member Assessment Year: 2007-08 DCIT 5(2)(2) Meridian Chem Bond Mumbai Purchase Ltd., बनाम/ 903 Raheja Centre, Free Vs. Press Journal Marg, Nariman Point, Mumbai 400 021 (राज"व /Revenue) ("नधा"रती /Assessee) PAN. AAACR1789G 2 Meridian Chem Bond P Ltd. & Meenakshi N Shah ITA No.7385 & 7082/Mum/2016 & C.O. No.86 & 85/Mum/2018 Assessment Year: 2007-08 ITO19…

ACIT 32(1), Mumbai vs. Gujarat Estate, Mumbai

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

ITA 6990/MUM/2016[2007-08]Status: DisposedITAT Mumbai18 May 2018AY 2007-08

Bench: Shri Mahavir Singh & Shri G Manjunathaassessment Year : 2007-2008

For Appellant: Shri V VidhyadharFor Respondent: Shri R C Modi & Ms Ketki Rajeshirke

Section 132Section 133(6)Section 143(2)Section 147Section 148

…8 of the IT Act 1961. It is therefore important to understand the position of law which has evolved from a catena of judgments delivered by High 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 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 32(1)(5), Mumbai vs. Gujarat Construction, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 7040/MUM/2016[2007-08]Status: DisposedITAT Mumbai24 May 2017AY 2007-08

Bench: Shri R.C.Sharma, Am Ito – 32(1)(5) Vs. Gujarat Construction, Shop No.6, Rachana Society, Eksar Road, Borivali (E), Mumbai - 400066 Pan/Gir No. Aavfs8191B Appellant) Respondent) ..

Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM ITO – 32(1)(5) Vs. Gujarat Construction, Shop No.6, Rachana Society, Eksar Road, Borivali (E), Mumbai - 400066 PAN/GIR No. AAVFS8191B Appellant) Respondent) .. Revenue by Shri A.K. Kardam Assessee by Dr. P. Daniel Date of Hearing 08/05/2017 Date of Pronouncement 24/05/2017 आदेश / O R D E R PER R.C.SHARMA (A.M): This is an appeal filed by the Revenue against the order of CIT(A)-44, Mumbai dated-29/09/2016 for the A.Y.2007-08 in the matter of order passed u/s.143(3) r.w.s. 147 of the IT Act. 2. The only grievance of Revenue rela…