K.P. Manish Global Ingredients Pvt. Ltd. v. ACIT, Company Circle-II(4), Chennai

131 Taxmann.com 158Reported decision2021#7652 most cited

What is K.P. Manish Global Ingredients Pvt. Ltd. v. ACIT, Company Circle-II(4), Chennai authority for?

The Assessing Officer's addition under section 68 is unjustified if the assessee provides sufficient evidence like creditors' financial statements and confirmation letters, shifting the burden to the AO to prove otherwise.

14

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2023 to 2025.

Also referred to as

K.P. Manish Global Ingredients Pvt. Ltd. v. ACIT · section 68 · unexplained cash credit · share application money · source of source · section 142(1) · section 143(3) · section 250(4) · burden of proof · addition under section 68 · principal commissioner of income-tax · rule 46a

Issues it is cited on

Judgments citing K.P. Manish Global Ingredients Pvt. Ltd. v. ACIT, Company Circle-II(4), Chennai

DCIT, CC - 1 (2), Chennai vs. M/S. Creya Learning & Research Pvt. Ltd., Chennai

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

ITA 516/CHNY/2020[2013-14]Status: DisposedITAT Chennai27 Apr 2023AY 2013-14

Bench: Shri V. Durga Rao & Dr. Manish Boradआयकर अपील सं./I.T.A. No.516/Chny/2020 िनधा"रण वष"/Assessment Year: 2013-14 The Deputy Commissioner Of Vs. M/S. Creya Learning & Research Income Tax, Pvt. Ltd., No. 9/5, Nandanam Extension Corporate Circle 1(2), First Street, Nandanam, Chennai 600 034. Chennai 600 035. [Pan:Aaeck2657G] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri P. Sajit Kumar, Jcit ""थ" की ओर से/Respondent By : Shri Muraleedhara Reddy, Advocate सुनवाई की तारीख/ Date Of Hearing : 24.04.2023 घोषणा की तारीख /Date Of Pronouncement : 27.04.2023 आदेश /O R D E R Per V. Durga Rao: This Appeal Filed By The Revenue Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) 8, Chennai, Dated 13.12.2019 Relevant To The Assessment Year 2013-14. The Grounds Raised By The Revenue Are As Under: 1. The Order Of The Learned Cit(A) Is Contrary To Law, Facts & Circumstances Of The Case ? 2. Whether On The Facts & Circumstances Of The Case, Is It Correct On The Part Of Learned Cit(A) To Delete The Addition U/S 68 By Observing That The Share Application Money Has Been Received Through Banking Channel Only, Without Appreciating The Fact Brought By Ao Into The Assessment Order That The Investors Did Not Have Any Sufficient Own Fund For Making The Investment & The Invested Money Was Sourced Into Their Account (Credit In Bank Account

For Appellant: Shri P. Sajit Kumar, JCITFor Respondent: Shri Muraleedhara Reddy, Advocate
Section 143(3)Section 68

…आयकर अपीलीय अिधकरण, ‘सी’ "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी वी दुगा" राव, "ाियक सद" एवं डॉ. मनीष बोराड, लेखा सद" के सम" BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND DR. MANISH BORAD, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No.516/Chny/2020 िनधा"रण वष"/Assessment Year: 2013-14 The Deputy Commissioner of Vs. M/s. Creya Learning and Research Income Tax, Pvt. Ltd., No. 9/5, Nandanam Extension Corporate Circle 1(2), First Street, Nandanam, Chennai 600 034. Chennai 600 035. [PAN:AAECK2657G] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant by : Shri P. Sajit Kumar,…

K.P. Manish Global Ingredients Pvt. Ltd. v. ACIT, Company Circle-II(4), Chennai (131 Taxmann.com 158) — Cited in 14 Judgments | BharatTax