ITO v. Anant Shelters Pvt. Ltd.

51 SOT 234Income Tax Appellate Tribunal2012#5294 most cited

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

The Assessing Officer's opinion for not accepting an assessee's explanation regarding cash credits under Section 68 must be formed objectively based on available material and human probabilities.

22

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2023.

Also referred to as

ITO v. Anant Shelters Pvt. Ltd. · 51 SOT 234 · Section 68 · cash credits · unexplained money · AO opinion · objective assessment · human probabilities · onus of proof

Issues it is cited on

section 23(4)section 106onus of proofretraction of statementsection 23(1)creditworthiness of the creditorannual letting valuesection 24(a)violation of natural justicemere change of opinionannual valuesection 40(a)(i)

Judgments citing ITO v. Anant Shelters Pvt. Ltd.

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

…poration P Ltd (159 ITR 78)(SC) (c) CIT Vs. Varinderrawley (2014)(366 ITR 232)(P & H) (d) Namichand Kothari Vs. CIT (264 ITR 254)(Gau) 3 M/s. YRV International (e) CIT Vs. Smt. Sushiladevi Khdaria (2009)(319 ITR ….) (f) ITO vs. Anant Shelters (P) Ltd (2012)(51 SOT 234) 5. The Ld CIT(A) also took support of decision rendered by Hon’ble Bombay High Court in the case of Rushabh Enterprises vs. ACIT (W.P No.167 of 2015), wherein the Hon’ble High Court had dismissed the reopening of assessment on the basis of information received from Investigation wing in respect of loans taken from 45 parties, including from four…

ITO 19(1)(3), Mumbai vs. Champalal D. Mehta HUF, Mumbai

In the result, appeal filed by the Revenue is dismissed

ITA 2556/MUM/2017[2007-08]Status: DisposedITAT Mumbai14 Sept 2017AY 2007-08

Bench: Shri B.R. Baskaran (Am)

Section 68

…THE INCOME TAX APPELLATE TRIBUNAL “SMC” Bench, Mumbai Before Shri B.R. Baskaran (AM) I.T.A. No. 2556/Mum/2017 (Assessment Year 2007-08) ITO 19(1)(3) Champalal Devichand Room No. 220 Vs. Mehta (HUF) Mataru Mandir 319, 1st Floor, Jariwala Mumbai-400 007. Building, Sadashiv Cross Lane, V.P. Road Mumbai-400 004. PAN : AAAFE0499H (Appellant) (Respondent) Assessee by Ms. Aasifa Khan Department by Shri S.K. Bepari Date of Hearing 14.9.2017 Date of Pronouncement 14.9.2017 O R D E R The Revenue has filed this appeal challenging the order dated 23.1.2017 passed by the learned CIT(A)-30, Mumbai and it relates to A.Y…