Jatia Investment Co. v. Commissioner of Income Tax

142 TTJ 35Income Tax Appellate Tribunal2011#19208 most cited

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

Sections most often in play

Section 133(6)Section 143(3)Section 250(6)Section 68

Judgments citing Jatia Investment Co. v. Commissioner of Income Tax

RENUKA RESORTS PVT. LTD.,NEW DELHI vs. ITO, WARD- 21(2), NEW DELHI

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 4596/DEL/2017[2012-13]Status: DisposedITAT Delhi21 Mar 2025AY 2012-13

Bench: Shri Vikas Awasthy & Dr. Mitha Lal Meenaassessment Year: 2012-13 Renuka Resorts Pvt. Ltd. Vs. Ito, Ward 21(2), No.1, Zamrudpur Community Centre, New Delhi Kailash Colony, New Delhi. Pin: 1100 48 Pan No. Aaacr5119E (Appellant) (Respondent)

Section 133(6)Section 143(3)Section 250(6)Section 68

…ot be encouraged as genuine" appearing in page 8 of 9, paragraph 7.2 is against the following case laws. a. Jatia Investments 206 ITR 718 (Kol.) b. Pandian Distributors 259 ITR 428 (Mad.) c. Kerala Transport Company 50 ITD 189 (Ker.) d. Mahendra Kumar Agarwal 142 TTJ 35 (Jai.) 12. The Learned CIT(A)-36 is wrong in ignoring all the materials available with her in drawing an inference that "in the absence of any evidence of the genuineness" in paragraph 8, page 9 of 9 which shows the biased mind of the First Appellate Authority, 13. The contents of paragraph 6.6. (page 6 of 9) are eloquent testimony for the justifi…

SUNCAP COMMODITIES PRIVATE LIMITED ,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-1(3)(1), MUMBAI

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

ITA 4953/MUM/2017[2012-13]Status: DisposedITAT Mumbai07 Jun 2022AY 2012-13

Bench: Sri Prashant Maharishi, Am & Sri Sandeep Singh Karhail, Jm Suncap Commodities Private The Dy. Commissioner Of Limited Income-Tax, Circle-1(3)(1), 302, 3Rd Floor, Kumar Plaza, 540, 5Th Floor, Aayakar Kalina Kurla Road, Near Vs. Bhavan, Mk Road, Kalina Masid, Santacruz Mumbai-400 020 (East), Mumbai-400 029 (Appellant) (Respondent) Pan No. Aaccn2950K

For Appellant: NoneFor Respondent: Sri Shekhar L. Gajbhiye, CIT DR

Section 63Section 68

…and no flow of cash was there to the appellant. During appellate proceedings, the appellant has relied upon some case laws, i.e. Jatia Investment Co. v. CIT 206 ITR 718 (Cal), ACIT v. Kerala Transport Company 50 ITD 189 (Ker.), ACIT v. Mahendra Kumar Agarwal 142 TTJ 35 (Jaipur). I have gone through these judgments and find the facts of appellant's case to be distinguishable, as discussed below: a) In the case of Jatia Investment Co. (supra), the cash book showed that there was merely a circulation of cash ending at the point it began, the cumulative effect being the assessee became a debtor to GB & Co. in place…

ITO, WD-5(2), KOLKATA, KOLKATA vs. M/S SAYAJI MARKETING PVT. LTD., KOLKATA

In the result we set aside the order of the Ld

ITA 282/KOL/2014[2010-2011]Status: DisposedITAT Kolkata05 Sept 2018AY 2010-2011

Bench: Hon’Ble Shri S.S. Godara, Jm & Shri M.Balaganesh, Am ] I.T.A No. 282/Kol/2014 Assessment Year : 2010-11 Ito, Ward-5(2), Kolkata -Vs- M/S Sayaji Marketing Pvt. Ltd. [Pan: Aagcs 0147 M] (Appellant) (Respondent) C.O. No. 39/Kol/2018 (Arising Out Of I.T.A No. 282/Kol/2014) Assessment Year : 2010-11 M/S Sayaji Marketing Pvt. Ltd. -Vs- Ito, Ward-5(2), Kolkata [Pan: Aagcs 0147 M] (Cross Objector) (Respondent)

For Appellant: Md. Usman, CIT DRFor Respondent: Shri M. Kataruka, Advocate

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : KOLKATA [Before Hon’ble Shri S.S. Godara, JM & Shri M.Balaganesh, AM ] I.T.A No. 282/Kol/2014 Assessment Year : 2010-11 ITO, Ward-5(2), Kolkata -vs- M/s Sayaji Marketing Pvt. Ltd. [PAN: AAGCS 0147 M] (Appellant) (Respondent) C.O. No. 39/Kol/2018 (Arising out of I.T.A No. 282/Kol/2014) Assessment Year : 2010-11 M/s Sayaji Marketing Pvt. Ltd. -vs- ITO, Ward-5(2), Kolkata [PAN: AAGCS 0147 M] (Cross Objector) (Respondent) For the Assessee : Md. Usman, CIT DR For the Department : Shri M. Kataruka, Advocate Date of Hearing : 29.08.2018 Date of Pronounceme…

ITO, WD-5(3), KOLKATA, KOLKATA vs. M/S BLESSING COMMERCIAL PVT. LTD., KOLKATA

In the result we set aside the order of the Ld

ITA 271/KOL/2014[2010-2011]Status: DisposedITAT Kolkata28 Jun 2017AY 2010-2011

Bench: Hon‟Ble Sri J. Sudhakar Reddy, Am & Sri S.S. Viswanethra Ravi, Jm] I.T.A. No. 271/Kol/2014 Assessment Year : 2010-11 I.T.O., Ward-5(3), Kolkata -Vs.- M/S. Blessings Commercial Pvt. Ltd. 228A, A.J.C. Bose Road, Kolkata – 700 020 [Pan : Aaccb 1349 N] (Appellant) (Respondent) For The Appellant : Shri Goulen Hangshing, Cit, Dr. For The Respondent : Shri Manoj Kataruka, Advocate Date Of Hearing : 12.06.2017 Date Of Pronouncement : 28.06.2017 Order Per J. Sudhakar Reddy, Am This Is An Appeal Filed By The Revenue Directed Against The Order Of The Commissioner Of Income Tax (Appeals)-Vi, Kolkata, (Hereinafter The “Ld. Cit(A)”), Dt. 19/11/2013, Passed U/S 250 Of The Income Tax Act, 1961 (Hereinafter The „Act‟), Relating To Assessment Year 2010-11. 2. Facts In Brief:- The Assessee Is A Company & Is Engaged In The Business Of Finance & Investment. It Filed Its Return Of Income For The Assessment Year 2011-12 On 22/09/2010, Declaring –Nil- Income. It Showed A Loss Of Rs.668/-. The Facts As Recorded By The Assessing Officer In The Assessment Order Are Extracted Below:- “Para 1.2.1 The Assessee Has Shown Receipt Of Under Mentioned Share Capital Of Rs.1,90,00,000/- & Share Premium Of Rs.188,10,00,000/- During The Asst. Year 2010-11. The Assessee Credited Rs.1,90,00,000/- In Total In Its Books Against The Above Receipts. The Assessee Claimed That The Detail Of Receipts Are As Under :-

For Appellant: Shri Goulen Hangshing, CIT, DRFor Respondent: Shri Manoj Kataruka, Advocate

Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : KOLKATA [Before Hon‟ble Sri J. Sudhakar Reddy, AM & Sri S.S. Viswanethra Ravi, JM] I.T.A. No. 271/Kol/2014 Assessment Year : 2010-11 I.T.O., Ward-5(3), Kolkata -vs.- M/s. Blessings Commercial Pvt. Ltd. 228A, A.J.C. Bose Road, Kolkata – 700 020 [PAN : AACCB 1349 N] (Appellant) (Respondent) For the Appellant : Shri Goulen Hangshing, CIT, DR. For the Respondent : Shri Manoj Kataruka, Advocate Date of Hearing : 12.06.2017 Date of Pronouncement : 28.06.2017 ORDER Per J. Sudhakar Reddy, AM This is an appeal filed by the Revenue directed against the order of the C…