Kesharwani Sheetalaya Sahsaon v. CIT

116 Taxmann.com 382High Court2020#12041 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 344,197 Indian tax judgments — from 2022 to 2026.

Sections most often in play

Section 1961Section 68 of the Income Tax Act

Issues it is cited on

section 256(1)section 256section 116creditworthiness of the creditorsection 251(1)section 251(1)(a)addition under section 68sundry creditorsagricultural incomesection 251genuineness of the transactionincome-tax officer

Judgments citing Kesharwani Sheetalaya Sahsaon v. CIT

ACIT CC 7(3), Mumbai vs. Trishul Realty Infra LLP, Mumbai

In the result, the appeal filed by the Revenue and the COs filed by the Assessee stand dismissed

ITA 7649/MUM/2025[2012-13]Status: DisposedITAT Mumbai19 Feb 2026AY 2012-13

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER I.T.A. No. 7649/Mum/2025 A.Y: 2012-13 ACIT- CC 7(3) Vs Trishul Reality Infra LLP Room No. 655, 6th Floor, . Office No.1, 2nd Floor, 3, Aayakar Bhavan, MK Patel Bhuvan, 29, Vijay Road, Wadi, Dr. N.N. Shah Lane, Mumbai-400020 Chira Bazar, Mumbai - 400002 PAN – AADCT0412D (Appellant) (Respondent) CO. No. 33/Mum/2026 (Arising out of ITA No. 7649/Mum/2025) A.Y: 2012-13 Trishul Reality Infra LLP Vs ACIT- CC 7(3) Office No.1, 2nd Floor, 3, Room No. 655, 6th Floor, Patel Bhuva…

M/S. Avinash Chalana & Co., Bhopal vs. PCIT-1, Bhopal

The appeal of the assessee is allowed

ITA 204/IND/2023[2018-19]Status: DisposedITAT Indore25 Jul 2024AY 2018-19

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 142(1)Section 143Section 143(3)Section 263

…saat sires ater, sek saris, sek IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER ITA No.204/Ind/2023 (Assessment Year: 2018-19) M/s. Avinash Chalana and Pr. CIT Company Bhopal G-2/119-A, Milestone 100 Complex, Trilanga Roa, Vs. Gulmohar Colony Bhopal (Appellant / Assessee) (Respondent/ Revenue) PAN: AALFA7929P Assessee by Shri Sumit Nema Sr. Adv. And Gagan Tiwari, Adv. Revenue by Shri Ram Kumar Yadav, CIT-DR Date of Hearing 16.05.2024 Date of Pronouncement | 25.07.2024 ORDER Per Vijay Pal Rao, JM : This appeal by ass…

Grr Holdings, Hyderabad vs. DCIT., Central Circle-3(3), Hyderabad

In the result, all the three appeals filed by the assessee are allowed

ITA 195/HYD/2024[2017-18]Status: DisposedITAT Hyderabad24 Jul 2024AY 2017-18

Bench: Shri Laliet Kumar & Shri Manjunatha, G.आ.अपी.सं /Ita Nos.164, 194 & 195/Hyd/2024 (िनधा"रण वष"/Assessment Years: 2014-15,2015-16 & 2017-18) Grr Holdings Vs. Dy. C. I. T. Hyderabad Central Circle 3(3) Pan:Aaqfg0867M Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri P. Murali Mohan Rao, Ca राज" व "ारा/Revenue By:: N O N E सुनवाई की तारीख/Date Of Hearing: 27/05/2024 घोषणा की तारीख/Pronouncement: 24/07/2024 आदेश/Order

For Appellant: Shri P. Murali Mohan Rao, CAFor Respondent: : N O N E
Section 132(4)Section 153ASection 263Section 69A

…of the partnership firm towards investment as unexplained money u/s 69 of the I.T. Act, 1961. In this regard, it is pertinent to refer to the decision of the Hon'ble Allahabad High Court in the case of Kesharwani Sheetalaya Sahsaon vs. CIT reported in (2020) 116 Taxmann.com 382 (All.HC) where under identical set of facts, the Hon'ble Allahabad High Court held that once the assessee firm shown credit of some amount from its partners, since the partners of assessee were all identifiable and separately assessed to tax and they had shown sufficient income in their personal returns of past years which had been accept…

Grr Holdings, Hyderabad vs. DCIT., Central Circle-3(3), Hyderabad

In the result, all the three appeals filed by the assessee are allowed

ITA 194/HYD/2024[2015-16]Status: DisposedITAT Hyderabad24 Jul 2024AY 2015-16

Bench: Shri Laliet Kumar & Shri Manjunatha, G.आ.अपी.सं /Ita Nos.164, 194 & 195/Hyd/2024 (िनधा"रण वष"/Assessment Years: 2014-15,2015-16 & 2017-18) Grr Holdings Vs. Dy. C. I. T. Hyderabad Central Circle 3(3) Pan:Aaqfg0867M Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri P. Murali Mohan Rao, Ca राज" व "ारा/Revenue By:: N O N E सुनवाई की तारीख/Date Of Hearing: 27/05/2024 घोषणा की तारीख/Pronouncement: 24/07/2024 आदेश/Order

For Appellant: Shri P. Murali Mohan Rao, CAFor Respondent: : N O N E
Section 132(4)Section 153ASection 263Section 69A

…of the partnership firm towards investment as unexplained money u/s 69 of the I.T. Act, 1961. In this regard, it is pertinent to refer to the decision of the Hon'ble Allahabad High Court in the case of Kesharwani Sheetalaya Sahsaon vs. CIT reported in (2020) 116 Taxmann.com 382 (All.HC) where under identical set of facts, the Hon'ble Allahabad High Court held that once the assessee firm shown credit of some amount from its partners, since the partners of assessee were all identifiable and separately assessed to tax and they had shown sufficient income in their personal returns of past years which had been accept…

Grr Holdings, Hyderabad vs. DCIT., Central Circle-3(3), Hyderabad

In the result, all the three appeals filed by the assessee are allowed

ITA 164/HYD/2024[2014-15]Status: DisposedITAT Hyderabad24 Jul 2024AY 2014-15

Bench: Shri Laliet Kumar & Shri Manjunatha, G.आ.अपी.सं /Ita Nos.164, 194 & 195/Hyd/2024 (िनधा"रण वष"/Assessment Years: 2014-15,2015-16 & 2017-18) Grr Holdings Vs. Dy. C. I. T. Hyderabad Central Circle 3(3) Pan:Aaqfg0867M Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri P. Murali Mohan Rao, Ca राज" व "ारा/Revenue By:: N O N E सुनवाई की तारीख/Date Of Hearing: 27/05/2024 घोषणा की तारीख/Pronouncement: 24/07/2024 आदेश/Order

For Appellant: Shri P. Murali Mohan Rao, CAFor Respondent: : N O N E
Section 132(4)Section 153ASection 263Section 69A

…of the partnership firm towards investment as unexplained money u/s 69 of the I.T. Act, 1961. In this regard, it is pertinent to refer to the decision of the Hon'ble Allahabad High Court in the case of Kesharwani Sheetalaya Sahsaon vs. CIT reported in (2020) 116 Taxmann.com 382 (All.HC) where under identical set of facts, the Hon'ble Allahabad High Court held that once the assessee firm shown credit of some amount from its partners, since the partners of assessee were all identifiable and separately assessed to tax and they had shown sufficient income in their personal returns of past years which had been accept…

Aabhushan, Dhamnod, Madhya Pradesh vs. ITO Dhar, Dhar

In the result, appeal of the assessee is allowed

ITA 344/IND/2023[AY 2017-18]Status: DisposedITAT Indore09 May 2024

Bench: Shri Vijay Pal Rao & Shri B.M. Biyaniaabhushan Dhamnod Ito, Dhar 1St Floor, Ganpati Market Ab Road Dhamnod Vs. Mp (Appellant / Assessee) (Respondent/ Revenue) Pan: Abgfa0812K Assessee By Shri Pranay Goyal & Shri S.N. Goyal, Ars Revenue By Shri Ashish Porwal, Sr. Dr Date Of Hearing 10.04.2024 Date Of Pronouncement 09.05.2024 O R D E R

Section 115BSection 142(1)Section 143(2)Section 68

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER Aabhushan Dhamnod ITO, Dhar 1st Floor, Ganpati Market AB Road Dhamnod Vs. MP (Appellant / Assessee) (Respondent/ Revenue) PAN: ABGFA0812K Assessee by Shri Pranay Goyal & Shri S.N. Goyal, ARs Revenue by Shri Ashish Porwal, Sr. DR Date of Hearing 10.04.2024 Date of Pronouncement 09.05.2024 O R D E R Per Vijay Pal Rao, JM : This appeal by assessee is directed against the order dated 16.08.2023 of the Commissioner of Income Tax (Appeal)…

ACIT, CC- 30, New Delhi vs. J H Jewellers LLP, New Delhi

In the result, the appeal of Revenue is dismissed

ITA 809/DEL/2021[2016-17]Status: DisposedITAT Delhi13 Oct 2023AY 2016-17

Bench: Shri Chandra Mohan Garg & M.Balaganeshassessment Year: 2016-17 The Dcit, Central Circle-30, New Delhi M/S. J H Jewellers Llp, 13, Sunder Nagar Market, Kasturba Vs. Nagar, South East, Delhi 110003 Pan Aacfj 3285 G (Appellant) (Respondent) For Revenue: Shri Waseem Arshad, Cit(Dr) For Assessee: Shri U.N Marwah, Ca Shri Parveen Goel, Adv. Date Of Hearing : 23.08.2023 Date Of Pronouncement : 13.10.2023 Order Per Chandra Mohan Garg, J.M. This Appeal Has Been Filed Against The Order Cit(A)-30, New Delhi Dated 25.03.2021 For A.Y. 2016-17. 2. The Grounds Have Been Raised By The Revenue Are As Follows:- 1. The Cit(A) Has Erred In Law & On The Facts In Deleting The Rs.11,24,76,000/- Additions Of Rs. 32,50,00,000/- Made U/S 68 Of The It Act 1961. 2. The Cit(A) Has Erred In Law & On The Facts Of The Case Considering That As Per The Balance Sheet Of These Companies As On 31.03.2016, The Said Fund Were Available In The Balance Sheet Of All The Four Companies Under The Head "Cash & Cash Equivalents" As On 31.03.2015 Which Are Now Reflected In Current Investment In I.E. Investment As Capital In The Appellant Firm As On31.03.2016. Further, Relying On The Submission Of The Assessee That The Said Four Companies Introduced Funds In The Ay 2008-09, The Case Of Maharaja Tie Up, Dynamic Enclave & Shivshakti Commercial Pt Ltd Were Assessed W/S 147 Of The Act For A.Y. 2008-09 Accepting The Share Capital/Share Premium.

For Appellant: Shri U.N Marwah, CAFor Respondent: Shri Waseem Arshad, CIT(DR)
Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: C: NEW DELHI BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER AND M.BALAGANESH, ACCOUNTANT MEMBER Assessment Year: 2016-17 The DCIT, Central Circle-30, New Delhi M/s. J H Jewellers LLP, 13, Sunder Nagar Market, Kasturba vs. Nagar, South East, Delhi 110003 PAN AACFJ 3285 G (Appellant) (Respondent) For Revenue: Shri Waseem Arshad, CIT(DR) For Assessee: Shri U.N Marwah, CA Shri Parveen Goel, Adv. Date of Hearing : 23.08.2023 Date of Pronouncement : 13.10.2023 ORDER PER CHANDRA MOHAN GARG, J.M. This appeal has been filed against the order CIT(A)-30, New Delhi dated 25…

Hoshiarpur Traders, Hoshiarpur vs. Principal Commissioner of Income Tax -1, Jalandhar

In the result, the appeal of the assessee bearing ITA No

ITA 117/ASR/2022[2017-18]Status: DisposedITAT Amritsar11 Nov 2022AY 2017-18

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 143(3)Section 263Section 263(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No.117/Asr/2022 Assessment Year: 2017-18 Hoshiarpur Traders, Near Vs. PCIT-1, Lajwanti Stadium, Tanda Jalandhar. Chowk, Hoshiarpur. [PAN: AAIFH5571P] (Respondent) (Appellant) Appellant by Sh. Rahit Kapoor, CA and Sh. V.S. Aggarwal. Respondent by Sh. Rohit Mehra, CIT.DR Date of Hearing 19.10.2022 Date of Pronouncement 11.11.2022 ORDER Per:Anikesh Banerjee, JM: The instant appeal of the assessee is directed against the order of the ld. Pr. Commissioner o…

Kesharwani Sheetalaya Sahsaon v. CIT (116 Taxmann.com 382) — Cited in 8 Judgments | BharatTax