Konark Structural Engineering (P) Ltd. v. DCIT

96 Taxmann.com 255Supreme Court of India2018#3722 most cited

What is Konark Structural Engineering (P) Ltd. v. DCIT authority for?

If an assessee cannot satisfactorily explain the source of a receipt of money or property, the revenue can deem it to be the assessee's income without needing to prove the specific source.

32

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2019 to 2025.

Also referred to as

Konark Structural Engineering · Section 68 · unexplained share capital · burden of proof · source of receipt · identity and creditworthiness of shareholders · revenue holding income

Issues it is cited on

section 119(2)(a)computer assisted scrutiny selectionsection 163section 66section 116substance over formsection 124(3)third party informationsection 124section 119(2)source of sourceshell company

Judgments citing Konark Structural Engineering (P) Ltd. v. DCIT

Sunita Gupta, New Delhi vs. ITO, Ward- 34(2), New Delhi

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

ITA 701/DEL/2018[2013-14]Status: DisposedITAT Delhi29 May 2019AY 2013-14

Bench: Sh. R.K Panda & Ms. Suchitra Kambleassessment Year: 2013-14

Section 133Section 15(1)Section 41Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI BEFORE SH. R.K PANDA, ACCOUNTANT MEMBER AND MS. SUCHITRA KAMBLE, JUDICIAL MEMBER Assessment Year: 2013-14 Sunita Gupta Income Tax Officer AN-25B, Shalimar Bagh, Vs Ward – 34 (2) New Delhi-110088 New Delhi PAN No. ADMPG5450H (APPELLANT) (RESPONDENT) Appellant by Sh. Shaantanu Jain, Advocate Sh. Deepanshu Jain, Advocate Respondent by Sh. Sunil Kumar Yadav, Sr. DR Sh. S. S. Rana, LTI (DR) Date of hearing: 07/05/2019 Date of Pronouncement: 29/05/2019 ORDER PER R.K. PANDA, AM: 1. This appeal filed by the assessee is directed against the order dated…

Surya Agrotech Infrastructure Ltd, New Delhi vs. ACIT, Central Circle-8, New Delhi

In the result, all the appeals of the assessees are allowed

ITA 1158/DEL/2019[2014-15]Status: DisposedITAT Delhi07 May 2019AY 2014-15

Bench: Shri Before Shri G.D. Agrawal, Before Shri Before Shri G.D. Agrawal, G.D. Agrawal, Vice G.D. Agrawal, Vice & And & Ms. Suchitra Kamble Ms. Suchitra Kamblems. Suchitra Kamble Ms. Suchitra Kamble

Section 37Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL IN THE INCOME TAX APPELLATE TRIBUNAL IN THE INCOME TAX APPELLATE TRIBUNAL IN THE INCOME TAX APPELLATE TRIBUNAL DELHI DELHI BENCH DELHI DELHI BENCH BENCH ’G’: NEW DELHI BENCH : NEW DELHI : NEW DELHI : NEW DELHI BEFORE SHRI BEFORE SHRI G.D. AGRAWAL, BEFORE SHRI BEFORE SHRI G.D. AGRAWAL, G.D. AGRAWAL, VICE G.D. AGRAWAL, VICE VICE PRESIDENT VICE PRESIDENT PRESIDENT AND PRESIDENT AND AND AND , JUDICIAL MEMBER MS. SUCHITRA KAMBLE MS. SUCHITRA KAMBLE, JUDICIAL MEMBER MS. SUCHITRA KAMBLE MS. SUCHITRA KAMBLE , JUDICIAL MEMBER , JUDICIAL MEMBER ITA No 1156/Del/2019 ITA ITA No No 1156/…

Surya Agrotech Infrastructure Ltd, New Delhi vs. ACIT, Central Circle-8, New Delhi

In the result, all the appeals of the assessees are allowed

ITA 1157/DEL/2019[201`3-14]Status: DisposedITAT Delhi07 May 2019

Bench: Shri Before Shri G.D. Agrawal, Before Shri Before Shri G.D. Agrawal, G.D. Agrawal, Vice G.D. Agrawal, Vice & And & Ms. Suchitra Kamble Ms. Suchitra Kamblems. Suchitra Kamble Ms. Suchitra Kamble

Section 37Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL IN THE INCOME TAX APPELLATE TRIBUNAL IN THE INCOME TAX APPELLATE TRIBUNAL IN THE INCOME TAX APPELLATE TRIBUNAL DELHI DELHI BENCH DELHI DELHI BENCH BENCH ’G’: NEW DELHI BENCH : NEW DELHI : NEW DELHI : NEW DELHI BEFORE SHRI BEFORE SHRI G.D. AGRAWAL, BEFORE SHRI BEFORE SHRI G.D. AGRAWAL, G.D. AGRAWAL, VICE G.D. AGRAWAL, VICE VICE PRESIDENT VICE PRESIDENT PRESIDENT AND PRESIDENT AND AND AND , JUDICIAL MEMBER MS. SUCHITRA KAMBLE MS. SUCHITRA KAMBLE, JUDICIAL MEMBER MS. SUCHITRA KAMBLE MS. SUCHITRA KAMBLE , JUDICIAL MEMBER , JUDICIAL MEMBER ITA No 1156/Del/2019 ITA ITA No No 1156/…

Surya Processed Food Pvt. Ltd., New Delhi vs. ACIT, Central Circle-8, New Delhi

In the result, all the appeals of the assessees are allowed

ITA 1156/DEL/2019[2013-14]Status: DisposedITAT Delhi07 May 2019AY 2013-14

Bench: Shri Before Shri G.D. Agrawal, Before Shri Before Shri G.D. Agrawal, G.D. Agrawal, Vice G.D. Agrawal, Vice & And & Ms. Suchitra Kamble Ms. Suchitra Kamblems. Suchitra Kamble Ms. Suchitra Kamble

Section 37Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL IN THE INCOME TAX APPELLATE TRIBUNAL IN THE INCOME TAX APPELLATE TRIBUNAL IN THE INCOME TAX APPELLATE TRIBUNAL DELHI DELHI BENCH DELHI DELHI BENCH BENCH ’G’: NEW DELHI BENCH : NEW DELHI : NEW DELHI : NEW DELHI BEFORE SHRI BEFORE SHRI G.D. AGRAWAL, BEFORE SHRI BEFORE SHRI G.D. AGRAWAL, G.D. AGRAWAL, VICE G.D. AGRAWAL, VICE VICE PRESIDENT VICE PRESIDENT PRESIDENT AND PRESIDENT AND AND AND , JUDICIAL MEMBER MS. SUCHITRA KAMBLE MS. SUCHITRA KAMBLE, JUDICIAL MEMBER MS. SUCHITRA KAMBLE MS. SUCHITRA KAMBLE , JUDICIAL MEMBER , JUDICIAL MEMBER ITA No 1156/Del/2019 ITA ITA No No 1156/…

Kanchan Plywood Products Pvt. Ltd., Jalpaiguri vs. ITO, Ward - 1(2), Jalpaiguri

ITA 2411/KOL/2017[2012-13]Status: DisposedITAT Kolkata01 May 2019AY 2012-13

Bench: Shri A. T. Varkey, Jm & Dr. A.L. Saini Am]

Section 133(6)Section 68

…1 M/s. Kanchan Plywood Products Pvt. Ltd. AY- 2012-13 IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH, “B” AT KOLKATA (सम") "ी ऐ. ट". वक", "यायीक सद"य एवं डॉ. अजु"न लाल सैनी, लेखा सद"य) [Before Shri A. T. Varkey, JM & Dr. A.L. Saini AM] I.T.A. No. 2411/Kol/2017 Assessment Year: 2012-13 Kanchan Plywood Products Pvt. Ltd. Vs. ITO, Ward – 1(2), Jalpaiguri [PAN: AAECK 2706 Q] Appellant Respondent Date of Hearing 05.03.2019 Date of Pronouncement 01.05.2019 For the Appellant Shri Subash Agarwal, Advocate For the Respondent Shri Rabin Choudhury, Addl. CIT, Sr. DR ORDER Per Shri A.T.Varkey, JM This is an appeal…

Singhal Exim P.Ltyd, New Delhi vs. ITO, Ward-23(4), New Delhi

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

ITA 6520/DEL/2018[2014-15]Status: DisposedITAT Delhi12 Apr 2019AY 2014-15

Bench: Shri Before Shri G.D. Agrawal, Before Shri Before Shri G.D. Agrawal, G.D. Agrawal, Vice G.D. Agrawal, Vice & And & Ms. Suchitra Kamble Ms. Suchitra Kamblems. Suchitra Kamble Ms. Suchitra Kamble

For Appellant: Shri S.R. WadhwaFor Respondent: Shri S.S. Rana, CIT-DR
Section 131(1)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL IN THE INCOME TAX APPELLATE TRIBUNAL IN THE INCOME TAX APPELLATE TRIBUNAL IN THE INCOME TAX APPELLATE TRIBUNAL DELHI DELHI BENCH DELHI DELHI BENCH BENCH ’G’: NEW DELHI BENCH : NEW DELHI : NEW DELHI : NEW DELHI BEFORE SHRI BEFORE SHRI G.D. AGRAWAL, BEFORE SHRI BEFORE SHRI G.D. AGRAWAL, G.D. AGRAWAL, VICE G.D. AGRAWAL, VICE VICE PRESIDENT VICE PRESIDENT PRESIDENT AND PRESIDENT AND AND AND , JUDICIAL MEMBER MS. SUCHITRA KAMBLE MS. SUCHITRA KAMBLE, JUDICIAL MEMBER MS. SUCHITRA KAMBLE MS. SUCHITRA KAMBLE , JUDICIAL MEMBER , JUDICIAL MEMBER ITA No 6520/Del/2018 ITA ITA No No 6520/…

M/S. One City Promoters Pvt. Ltd., New Delhi vs. ITO, New Delhi

In the result, the appeal of the assessee is dismissed

ITA 2036/DEL/2015[2010-11]Status: DisposedITAT Delhi12 Apr 2019AY 2010-11

Bench: Shri Bhavnesh Saini & Shri O.P. Kantassessment Year: 2010-11 M/S. One City Promoters Pvt. Vs. Income Tax Officer, Ltd., Ward-13(4), New Delhi D-2, Kalindi Colony, New Delhi Pan :Aaaco0322J (Appellant) (Respondent) Appellant By Shri Jitender Chaurisa, Company Secretary Respondent By Smt. Rinku Singh, Sr. Dr

Section 131Section 143(2)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: “E”, NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER Assessment Year: 2010-11 M/s. One City Promoters Pvt. Vs. Income Tax Officer, Ltd., Ward-13(4), New Delhi D-2, Kalindi Colony, New Delhi PAN :AAACO0322J (Appellant) (Respondent) Appellant by Shri Jitender Chaurisa, Company Secretary Respondent by Smt. Rinku Singh, Sr. DR Date of hearing 18.03.2019 Date of pronouncement 12.04.2019 ORDER PER O.P. KANT, A.M.: This appeal by the assessee is directed against order dated 27/01/2015 passed by the Ld. Commissioner of Income-…

M/S. Asian Colour Coated Ispat Ltd., New Delhi vs. DCIT, Faridabad

In the result, ground nos

ITA 2841/DEL/2015[2009-10]Status: DisposedITAT Delhi15 Mar 2019AY 2009-10

Bench: Shri G.D.Agrawal & Shri Sudhanshu Srivastava

For Appellant: Sh. Ved Jain, Adv, Miss Umang Luthra, AdvFor Respondent: Shri J.K.Mishra, CIT-DR
Section 143(3)Section 153ASection 68

…ITA No. 2841 & 2840/D/2015 Assessment year 2009-10, 2008-09 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘D’ NEW DELHI BEFORE SHRI G.D.AGRAWAL, VICE PRESIDENT & SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER ITA No.-2840-41/Del/2015 (Assessment Year: 2008-09, 2009-10) Asian Colour Coated Ispat Vs. DCIT Cent. Circle II Ltd. Faridabad 403, Nirmal Tower, Barakhamba Road, New Delhi PAN : AAFCA1873K Appellant Respondent Assessee by: Sh. Ved Jain, Adv, Miss Umang Luthra, Adv. Ms. Surbhi Goyal, CA. Revenue by : Shri J.K.Mishra, CIT-DR Date of Hearing 08.01.2019 Date of Pronouncement 15.03.2019 ORDER PER SUD…

M/S. Asian Colour Coated Ispat Ltd., New Delhi vs. DCIT, Faridabad

In the result, ground nos

ITA 2840/DEL/2015[2008-09]Status: DisposedITAT Delhi15 Mar 2019AY 2008-09

Bench: Shri G.D.Agrawal & Shri Sudhanshu Srivastava

For Appellant: Sh. Ved Jain, Adv, Miss Umang Luthra, AdvFor Respondent: Shri J.K.Mishra, CIT-DR
Section 143(3)Section 153ASection 68

…ITA No. 2841 & 2840/D/2015 Assessment year 2009-10, 2008-09 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘D’ NEW DELHI BEFORE SHRI G.D.AGRAWAL, VICE PRESIDENT & SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER ITA No.-2840-41/Del/2015 (Assessment Year: 2008-09, 2009-10) Asian Colour Coated Ispat Vs. DCIT Cent. Circle II Ltd. Faridabad 403, Nirmal Tower, Barakhamba Road, New Delhi PAN : AAFCA1873K Appellant Respondent Assessee by: Sh. Ved Jain, Adv, Miss Umang Luthra, Adv. Ms. Surbhi Goyal, CA. Revenue by : Shri J.K.Mishra, CIT-DR Date of Hearing 08.01.2019 Date of Pronouncement 15.03.2019 ORDER PER SUD…

ITO, New Delhi vs. M/S Synergy Finlease Pvt. Ltd., New Delhi

ITA 4778/DEL/2013[2006-07]Status: DisposedITAT Delhi08 Mar 2019AY 2006-07

Bench: Shri Bhavnesh Saini & Shri O.P. Kantasstt. Year: 2006-07 Ito (Exemptions) M/S. Synergy Finlease Pvt. Ltd. Ward-7(4), 3198/15, 4Th Floor, Gali No. 1, New Delhi. Sangatrashan, Pahar Ganj, New Delhi Vs. Pan Aabcs7160D (Appellant) (Respondent)

For Appellant: Shri S.K. Gupta, CAFor Respondent: Shri N.K. Bansal, Sr. DR
Section 133(6)Section 143(2)Section 143(3)Section 68

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”: NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER Asstt. Year: 2006-07 ITO (Exemptions) M/s. Synergy Finlease Pvt. Ltd. Ward-7(4), 3198/15, 4th Floor, Gali No. 1, New Delhi. Sangatrashan, Pahar Ganj, New Delhi Vs. PAN AABCS7160D (Appellant) (Respondent) Department by: Shri N.K. Bansal, Sr. DR Shri S.S. Rana, CIT(DR) Assessee by : Shri S.K. Gupta, CA Date of Hearing 22/01/2019 Date of 08/03/2019 pronouncement O R D E R PER O.P. KANT, A.M This appeal by the Revenue is directed against order dated 03/06/2013 passed by the…

Accil Corporation P.Ltd, New Delhi vs. ACIT, Central Circle-29, New Delhi

In the result the appeal of the assessee deserves to be allowed for statistical purposes

ITA 6319/DEL/2018[2012-13]Status: DisposedITAT Delhi28 Feb 2019AY 2012-13

Bench: : Shri Bhavnesh Saini & Shri L.P. Sahu

Section 153A

…In the Income-Tax Appellate Tribunal, Delhi Bench ‘A’, New Delhi Before : Shri Bhavnesh Saini, Judicial Member And Shri L.P. Sahu, Accountant Member ITA Nos. 6319 to 6321 & 6206/Del/2018 Assessment Years: 2012-13 to 2015-16 M/s. ACCIL Corporation P. Ltd., vs. ACIT, Central Circle-29 Plot No. 1, Sahkar Circle, Sardar New Delhi. Patel Marg, Bais Godam, Jaipur. PAN – AABCB 1885C (Appellant) (Respondent) ITA Nos. 6207 to 6208 and 6317 to 6318/Del/2018 Assessment Years: 2013-14 to 2016-17 M/s. ACCIL Auto Steels Pvt. Ltd., 405, vs. ACIT, Central Circle-29 Nirmal Tower, 26, Barakhambha New Delhi. Road, Connaught Plac…

Sh. Lok Nath Narang, Prop, New Delhi vs. ITO, Gurgaon

ITA 6708/DEL/2014[2009-10]Status: DisposedITAT Delhi03 Jan 2019AY 2009-10

Bench: Shri N. K. Billaiya & Ms Suchitra Kamblelok Nath Narang, Prop. Vs Ito C/O. M/S. Rra Tax India, Ward-2(1) D-28, South Extension, Part-I Gurgaon New Delhi Pan : Adrpn8014H

Section 133(6)Section 142(1)Section 143(1)Section 143(2)Section 234ASection 41(1)Section 68

…ITA no. 6708/Del/2014 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘D’ NEW DELHI BEFORE SHRI N. K. BILLAIYA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER Lok Nath Narang, Prop. Vs ITO C/o. M/s. RRA Tax India, Ward-2(1) D-28, South Extension, Part-I Gurgaon New Delhi PAN : ADRPN8014H (APPELLANT) (RESPONDENT) Appellant by Sh. Rakesh Gupta, Adv., Sh. Rohit Gupta, Adv. Respondent by Smt. Naina Soin Kapil, Sr. DR Date of Hearing 02.01.2019 Date of Pronouncement 03.01.2018 ORDER PER SUCHITRA KAMBLE, JM This appeal is filed against the order dated 03.11.2014 passed by CIT(A)-II, Faridabad by…