MOD Creation Pvt Ltd. v. Case

354 ITR 282High Court2013#640 most cited

What is MOD Creation Pvt Ltd. v. Case authority for?

Under Section 68 of the Income-tax Act, the initial burden is on the assessee to establish the authenticity of transactions for unexplained credits. Once authenticity is proven, this burden shifts, and the assessee is not required to prove the genuineness or source of funds of the creditor beyond this.

154

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2015 to 2026.

Also referred to as

MOD Creation Pvt Ltd v. Case · Section 68 Income Tax Act · unexplained cash credits · burden of proof · onus to prove creditworthiness · authenticity of transactions · rebuttable presumption · assessee's burden shifts · source of source · bogus share capital · share capital and share premium

Sections most often in play

Section 133(6)Section 143(3)Section 147Section 132(4)Section 37(1)Section 68Section 69ASection 143(2)

Issues it is cited on

gaarsection 194qcreditworthiness of the creditorsource of sourcepaper companybogus share capitalshare capital and share premiumretraction of statementretracted statementsection 31section 251(2)section 158bb(1)

Judgments citing MOD Creation Pvt Ltd. v. Case

Assistant Commissioner of Income Tax Central Circle - 1(4), Bengaluru vs. M/S Kansur Developers India Pvt. Ltd., Bengaluru

In the result, the revenue appeals in ITA Nos

ITA 1442/BANG/2018[2012-13]Status: DisposedITAT Bangalore28 Oct 2022AY 2012-13

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariita Nos.1441 & 1442/Bang/2018 Assessment Year: 2009-10 & 2012-13 Acit Central Circle- M/S. Kansur Developers India Pvt. Ltd. 1(4) No.2650, Ground Floor Bengaluru Vs. 37Th B Cross, 28Th Main, 9Th Block Jayanagar Bangalore 560 009 Pan No : Aacck9866F Appellant Respondent C.O. Nos.103&104/Bang/2018 (Arising Out Of Ita Nos.1441 & 1442/Bang/2018) Assessment Years: 2009-10 & 2012-13

For Appellant: Shri Dilip, Junior Standing Counsel forFor Respondent: Dept
Section 147

…arogi Credit Corporation V. CIT (1976) 103 ITR 344 (Pat) . (xxix) Commissioner of Income Tax V. Shiv Dhooti Pearls & Investments Ltd (2015) 64 Taxmann.com 329 (Delhi) Nemichand Kothari V. CIT (2003) 264 ITR 254 (GUJ) (xxx) Modi Creations (P) Ltd V. ITO (2013) 354 ITR 282 (Delhi) (xxxi) Kale Khan Mohd. Hanif V. CIT (1963) 50 ITR 1 (SC) (xxxii) CIT V. United Commercial and Industrial Co (P) Ltd (1991) 187 ITR (xxxiii) 596 (Cal) CIT V. Precision Finance (P) Ltd (1994) 208 ITR 465 (Cal) (xxxiv) CIT V. Lachman Dass Oswal (1980) 126 ITR 446 (P & H) (xxxv) Jiyajirao Cotton Mills Ltd V. CIT & EPT (1958) 34 ITR 888 (SC) (…

Assistant Commissioner of Income Tax Central Circle-1-(4), Bengaluru vs. M/S Kansur Developers India Pvt. Ltd., Bengaluru

In the result, the revenue appeals in ITA Nos

ITA 1441/BANG/2018[2009-10]Status: DisposedITAT Bangalore28 Oct 2022AY 2009-10

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariita Nos.1441 & 1442/Bang/2018 Assessment Year: 2009-10 & 2012-13 Acit Central Circle- M/S. Kansur Developers India Pvt. Ltd. 1(4) No.2650, Ground Floor Bengaluru Vs. 37Th B Cross, 28Th Main, 9Th Block Jayanagar Bangalore 560 009 Pan No : Aacck9866F Appellant Respondent C.O. Nos.103&104/Bang/2018 (Arising Out Of Ita Nos.1441 & 1442/Bang/2018) Assessment Years: 2009-10 & 2012-13

For Appellant: Shri Dilip, Junior Standing Counsel forFor Respondent: Dept
Section 147

…arogi Credit Corporation V. CIT (1976) 103 ITR 344 (Pat) . (xxix) Commissioner of Income Tax V. Shiv Dhooti Pearls & Investments Ltd (2015) 64 Taxmann.com 329 (Delhi) Nemichand Kothari V. CIT (2003) 264 ITR 254 (GUJ) (xxx) Modi Creations (P) Ltd V. ITO (2013) 354 ITR 282 (Delhi) (xxxi) Kale Khan Mohd. Hanif V. CIT (1963) 50 ITR 1 (SC) (xxxii) CIT V. United Commercial and Industrial Co (P) Ltd (1991) 187 ITR (xxxiii) 596 (Cal) CIT V. Precision Finance (P) Ltd (1994) 208 ITR 465 (Cal) (xxxiv) CIT V. Lachman Dass Oswal (1980) 126 ITR 446 (P & H) (xxxv) Jiyajirao Cotton Mills Ltd V. CIT & EPT (1958) 34 ITR 888 (SC) (…

DCIT 4 (3)(1), Mumbai vs. Shri Mohit Keepak Kamboj, Mumbai

ITA 4285/MUM/2019[2010-11]Status: DisposedITAT Mumbai28 Sept 2022AY 2010-11

Bench: Shri Aby T. Varkey, Jm & Shri S. Rifaur Rahman, Am आयकर अपील सं/ I.T.A. No.4285/Mum/2019 (निर्धारण वर्ा / Assessment Year: 2010-11) & आयकर अपील सं/ I.T.A. No.6384/Mum/2018 (निर्धारण वर्ा / Assessment Year: 2010-11) Dcit-4(3)(1) बिधम/ Shri Mohit Deepak Room No. 649, 6Th Floor, Kamboj Vs. Aayakar Bhavan, Mumbai- A-15, Venus Co-Op. 400020. Society, R. G. Thandani Marg, Mumbai-400018. & आयकर अपील सं/ I.T.A. No.801/Mum/2018 (निर्धारण वर्ा / Assessment Year: 2012-13) Acit, Cir-6(3)(2) बिधम/ Shri Mohit Deepak R. No. 522, 5Th Floor, Kamboj Vs. Aayakar Bhavan, M. K. A-15, Venus Co-Op. Road, Mumbai-400020. Society, R. G. Thandani Marg, Mumbai-400018 स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Alcpk2213Q (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Satyaprakash Singh Revenue By: Shri P. R. Mane सुनवाई की तारीख / Date Of Hearing: 15/07/2022 घोषणा की तारीख /Date Of Pronouncement: 28/09/2022 आदेश / O R D E R Per Aby T. Varkey, Jm:

For Appellant: Shri Satyaprakash SinghFor Respondent: Shri P. R. Mane
Section 143(2)Section 143(3)Section 2(22)(e)Section 23Section 68

…pects may not be within the special knowledge of the Assessee." (Emphasis Supplied) 13. The above observations, far from supporting the case of the Revenue, does the opposite. In the subsequent decision of this Court in Mod. Creations (P.) Ltd. v. ITO [2013] 354 ITR 282 / [2011] 202 Taxman 10 (Mag.) / 13 taxmann.com. 114 (Delhi), the position was clarified by the Court and it was held: "It will have to be kept in mind that Section 68 of the I.T. Act only sets up a presumption against the Assessee whenever unexplained credits A.Ys. 2010-11 & 2012-13 Mohit Deepak Kamboj are found in the books of accounts of the A…

ACIT Cir-6(3)(2), Mumbai vs. Shri Mohit Deepak Kamboj, Mumbai

ITA 801/MUM/2018[2012-13]Status: DisposedITAT Mumbai28 Sept 2022AY 2012-13

Bench: Shri Aby T. Varkey, Jm & Shri S. Rifaur Rahman, Am आयकर अपील सं/ I.T.A. No.4285/Mum/2019 (निर्धारण वर्ा / Assessment Year: 2010-11) & आयकर अपील सं/ I.T.A. No.6384/Mum/2018 (निर्धारण वर्ा / Assessment Year: 2010-11) Dcit-4(3)(1) बिधम/ Shri Mohit Deepak Room No. 649, 6Th Floor, Kamboj Vs. Aayakar Bhavan, Mumbai- A-15, Venus Co-Op. 400020. Society, R. G. Thandani Marg, Mumbai-400018. & आयकर अपील सं/ I.T.A. No.801/Mum/2018 (निर्धारण वर्ा / Assessment Year: 2012-13) Acit, Cir-6(3)(2) बिधम/ Shri Mohit Deepak R. No. 522, 5Th Floor, Kamboj Vs. Aayakar Bhavan, M. K. A-15, Venus Co-Op. Road, Mumbai-400020. Society, R. G. Thandani Marg, Mumbai-400018 स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Alckp2213G (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Satyaprakash Singh Revenue By: Shri P. R. Mane सुनवाई की तारीख / Date Of Hearing: 15/07/2022 घोषणा की तारीख /Date Of Pronouncement: 28/09/2022 आदेश / O R D E R Per Aby T. Varkey, Jm:

For Appellant: Shri Satyaprakash SinghFor Respondent: Shri P. R. Mane
Section 143(2)Section 143(3)Section 2(22)(e)Section 23Section 68

…pects may not be within the special knowledge of the Assessee." (Emphasis Supplied) 13. The above observations, far from supporting the case of the Revenue, does the opposite. In the subsequent decision of this Court in Mod. Creations (P.) Ltd. v. ITO [2013] 354 ITR 282 / [2011] 202 Taxman 10 (Mag.) / 13 taxmann.com. 114 (Delhi), the position was clarified by the Court and it was held: "It will have to be kept in mind that Section 68 of the I.T. Act only sets up a presumption against the Assessee whenever unexplained credits A.Ys. 2010-11 & 2012-13 Mohit Deepak Kamboj are found in the books of accounts of the A…

DCIT 4 (3)(1), Mumbai vs. Mohit Deepak Kamboj, Mumbai

ITA 6384/MUM/2018[2010-11]Status: DisposedITAT Mumbai28 Sept 2022AY 2010-11

Bench: Shri Aby T. Varkey, Jm & Shri S. Rifaur Rahman, Am आयकर अपील सं/ I.T.A. No.4285/Mum/2019 (निर्धारण वर्ा / Assessment Year: 2010-11) & आयकर अपील सं/ I.T.A. No.6384/Mum/2018 (निर्धारण वर्ा / Assessment Year: 2010-11) Dcit-4(3)(1) बिधम/ Shri Mohit Deepak Room No. 649, 6Th Floor, Kamboj Vs. Aayakar Bhavan, Mumbai- A-15, Venus Co-Op. 400020. Society, R. G. Thandani Marg, Mumbai-400018. & आयकर अपील सं/ I.T.A. No.801/Mum/2018 (निर्धारण वर्ा / Assessment Year: 2012-13) Acit, Cir-6(3)(2) बिधम/ Shri Mohit Deepak R. No. 522, 5Th Floor, Kamboj Vs. Aayakar Bhavan, M. K. A-15, Venus Co-Op. Road, Mumbai-400020. Society, R. G. Thandani Marg, Mumbai-400018 स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Alckp2213G (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Satyaprakash Singh Revenue By: Shri P. R. Mane सुनवाई की तारीख / Date Of Hearing: 15/07/2022 घोषणा की तारीख /Date Of Pronouncement: 28/09/2022 आदेश / O R D E R Per Aby T. Varkey, Jm:

For Appellant: Shri Satyaprakash SinghFor Respondent: Shri P. R. Mane
Section 143(2)Section 143(3)Section 2(22)(e)Section 23Section 68

…pects may not be within the special knowledge of the Assessee." (Emphasis Supplied) 13. The above observations, far from supporting the case of the Revenue, does the opposite. In the subsequent decision of this Court in Mod. Creations (P.) Ltd. v. ITO [2013] 354 ITR 282 / [2011] 202 Taxman 10 (Mag.) / 13 taxmann.com. 114 (Delhi), the position was clarified by the Court and it was held: "It will have to be kept in mind that Section 68 of the I.T. Act only sets up a presumption against the Assessee whenever unexplained credits A.Ys. 2010-11 & 2012-13 Mohit Deepak Kamboj are found in the books of accounts of the A…

Income Tax Officer, Ward - 1(1)(4), Surat vs. M/S. Mansi Industries Pvt. Ltd., Surat

In the result, ground No.2 raised by the Revenue is dismissed

ITA 111/SRT/2017[2012-13]Status: DisposedITAT Surat19 Sept 2022AY 2012-13

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita No.111/Srt/2017 Assessment Year: (2012-13) (Physical Court Hearing) The Ito, Ward-1(1)(4), Vs. M/S. Mansi Industries Pvt. Ltd., Surat. Block No.80, Village. Navi Pardi, Tal: Kamrej, Dist. Surat. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aafcm6514M (Revenue)/(Assessee) (Assessee)/(Respondent) Assessee By Shri Rasesh Shah, Ca Respondent By Shri H. P. Meena, Cit(Dr) Date Of Hearing 14/07/2022 29/09/2022 Date Of Pronouncement

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकर अपील सं./ITA No.111/SRT/2017 Assessment Year: (2012-13) (Physical Court Hearing) The ITO, Ward-1(1)(4), Vs. M/s. Mansi Industries Pvt. Ltd., Surat. Block No.80, Village. Navi Pardi, Tal: Kamrej, Dist. Surat. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAFCM6514M (Revenue)/(Assessee) (Assessee)/(Respondent) Assessee by Shri Rasesh Shah, CA Respondent by Shri H. P. Meena, CIT(DR) Date of Hearing 14/07/2022 29/09/2022 Date of Pronouncement आदेश / O R D E R PER DR. A. L. SAINI, AM: Captioned appeal filed by the Re…

ACIT Central Cir-4(4), Mumbai vs. Nadiadwala Grandson Entertainment Pvt. Ltd, Mumbai

In the result, the appeals of the assessee i

ITA 2238/MUM/2021[2015-16]Status: DisposedITAT Mumbai07 Jun 2022AY 2015-16

Bench: Shri Amarjit Singh & Ms.Kavitha Rajagopalita Nos.1492 To 1497/Mum/2021 (A.Ys. 2010-11, 2011-12 & 2013-14 To 2016-17) Nadiadwala Grandson Vs. Dcit, Cc-4(4), Entertainment Pvt. Ltd. 19Th Floor, Air India 1701, 17Th Floor, Lotus Building, Nariman Point, Grandeur, Off Veera Desai Mumbai - 400021 Road, Andheri West, Mumbai – 400053 स्थायीलेखासं./जीआइआरसं./ Pan/Gir No: Aaccn0909J Appellant .. Respondent Ita Nos.2221 To 2223, 2237 & 2238/Mum/2021 (A.Ys. 2010-11, 2011-12 & 2013-14, 2015-16 & 2016-17) Asst. Commissioner Of Vs. Nadiadwala Grandson Income Tax, Central Circle- Entertainment Pvt. Ltd. 4(4),Central Range-4 Nadiadwala Villa, Ocean Pr.Cit(C)-2,R.No. 1922, View, Jp Road, Versova, 19Th Floor, Air India Andheri (West), Building, Nariman Point, Mumbai - 400061 Mumbai - 400021 स्थायीलेखासं./जीआइआरसं./ Pan/Gir No: Aaccn0909J Appellant .. Respondent Appellant By : Mani Jain & Prateek Jain Respondent By : Dr. Mahesh Akhade Date Of Hearing 24.03.2022 Date Of Pronouncement 07.06.2022

For Appellant: Mani Jain &For Respondent: Dr. Mahesh Akhade
Section 132(1)Section 68

…ex Ltd. (2013) 35 Taxmann.com289(AII- High Court) 6. CIT vs. JayDee Securities & Finance Ltd. (2013) 32 Taxmann.com91 (All- High Court) 7. ACIT vs. Venkateshwarlspat Pvt. Ltd (2009) 319 ITR 393 (Chhatisgarh- High Court) 8. Mod Creations Pvt. Ltd vs. ITO (2013)354 ITR 282 (Del_High Court) 9. CIT vs. Al AnamAgro foods (P.) Ltd (2013) 38 Taxmann.corn 375 (High Court) 11 Appeals, Nadiadwala Grandson Entertainment Pvt. Ltd. Vs. DCIT, CC-4(4) 29 10. CIT vs. Dwarkadish Investment (P) Ltd (2011) 330 ITR-298(Del-High Court) 11. CIT vs. Namastey Chemicals Pvt. Ltd (2013) 33 Taxmann.corn 271 (Guj- High Court) 12. CIT vs.…

ACIT Central Cir-4(4), Mumbai vs. Nadiadwala Grandson Entertainment Pvt. Ltd, Mumbai

In the result, the appeals of the assessee i

ITA 2237/MUM/2021[2016-17]Status: DisposedITAT Mumbai07 Jun 2022AY 2016-17

Bench: Shri Amarjit Singh & Ms.Kavitha Rajagopalita Nos.1492 To 1497/Mum/2021 (A.Ys. 2010-11, 2011-12 & 2013-14 To 2016-17) Nadiadwala Grandson Vs. Dcit, Cc-4(4), Entertainment Pvt. Ltd. 19Th Floor, Air India 1701, 17Th Floor, Lotus Building, Nariman Point, Grandeur, Off Veera Desai Mumbai - 400021 Road, Andheri West, Mumbai – 400053 स्थायीलेखासं./जीआइआरसं./ Pan/Gir No: Aaccn0909J Appellant .. Respondent Ita Nos.2221 To 2223, 2237 & 2238/Mum/2021 (A.Ys. 2010-11, 2011-12 & 2013-14, 2015-16 & 2016-17) Asst. Commissioner Of Vs. Nadiadwala Grandson Income Tax, Central Circle- Entertainment Pvt. Ltd. 4(4),Central Range-4 Nadiadwala Villa, Ocean Pr.Cit(C)-2,R.No. 1922, View, Jp Road, Versova, 19Th Floor, Air India Andheri (West), Building, Nariman Point, Mumbai - 400061 Mumbai - 400021 स्थायीलेखासं./जीआइआरसं./ Pan/Gir No: Aaccn0909J Appellant .. Respondent Appellant By : Mani Jain & Prateek Jain Respondent By : Dr. Mahesh Akhade Date Of Hearing 24.03.2022 Date Of Pronouncement 07.06.2022

For Appellant: Mani Jain &For Respondent: Dr. Mahesh Akhade
Section 132(1)Section 68

…ex Ltd. (2013) 35 Taxmann.com289(AII- High Court) 6. CIT vs. JayDee Securities & Finance Ltd. (2013) 32 Taxmann.com91 (All- High Court) 7. ACIT vs. Venkateshwarlspat Pvt. Ltd (2009) 319 ITR 393 (Chhatisgarh- High Court) 8. Mod Creations Pvt. Ltd vs. ITO (2013)354 ITR 282 (Del_High Court) 9. CIT vs. Al AnamAgro foods (P.) Ltd (2013) 38 Taxmann.corn 375 (High Court) 11 Appeals, Nadiadwala Grandson Entertainment Pvt. Ltd. Vs. DCIT, CC-4(4) 29 10. CIT vs. Dwarkadish Investment (P) Ltd (2011) 330 ITR-298(Del-High Court) 11. CIT vs. Namastey Chemicals Pvt. Ltd (2013) 33 Taxmann.corn 271 (Guj- High Court) 12. CIT vs.…

ACIT Cent. Cir-4(4), Mumbai vs. Nadiadwala Grandson Entertainment Pvt. Ltd, Mumbai

In the result, the appeals of the assessee i

ITA 2223/MUM/2021[2013-14]Status: DisposedITAT Mumbai07 Jun 2022AY 2013-14

Bench: Shri Amarjit Singh & Ms.Kavitha Rajagopalita Nos.1492 To 1497/Mum/2021 (A.Ys. 2010-11, 2011-12 & 2013-14 To 2016-17) Nadiadwala Grandson Vs. Dcit, Cc-4(4), Entertainment Pvt. Ltd. 19Th Floor, Air India 1701, 17Th Floor, Lotus Building, Nariman Point, Grandeur, Off Veera Desai Mumbai - 400021 Road, Andheri West, Mumbai – 400053 स्थायीलेखासं./जीआइआरसं./ Pan/Gir No: Aaccn0909J Appellant .. Respondent Ita Nos.2221 To 2223, 2237 & 2238/Mum/2021 (A.Ys. 2010-11, 2011-12 & 2013-14, 2015-16 & 2016-17) Asst. Commissioner Of Vs. Nadiadwala Grandson Income Tax, Central Circle- Entertainment Pvt. Ltd. 4(4),Central Range-4 Nadiadwala Villa, Ocean Pr.Cit(C)-2,R.No. 1922, View, Jp Road, Versova, 19Th Floor, Air India Andheri (West), Building, Nariman Point, Mumbai - 400061 Mumbai - 400021 स्थायीलेखासं./जीआइआरसं./ Pan/Gir No: Aaccn0909J Appellant .. Respondent Appellant By : Mani Jain & Prateek Jain Respondent By : Dr. Mahesh Akhade Date Of Hearing 24.03.2022 Date Of Pronouncement 07.06.2022

For Appellant: Mani Jain &For Respondent: Dr. Mahesh Akhade
Section 132(1)Section 68

…ex Ltd. (2013) 35 Taxmann.com289(AII- High Court) 6. CIT vs. JayDee Securities & Finance Ltd. (2013) 32 Taxmann.com91 (All- High Court) 7. ACIT vs. Venkateshwarlspat Pvt. Ltd (2009) 319 ITR 393 (Chhatisgarh- High Court) 8. Mod Creations Pvt. Ltd vs. ITO (2013)354 ITR 282 (Del_High Court) 9. CIT vs. Al AnamAgro foods (P.) Ltd (2013) 38 Taxmann.corn 375 (High Court) 11 Appeals, Nadiadwala Grandson Entertainment Pvt. Ltd. Vs. DCIT, CC-4(4) 29 10. CIT vs. Dwarkadish Investment (P) Ltd (2011) 330 ITR-298(Del-High Court) 11. CIT vs. Namastey Chemicals Pvt. Ltd (2013) 33 Taxmann.corn 271 (Guj- High Court) 12. CIT vs.…

ACIT Cent. Cir -4(4), Mumbai vs. Nadiadwala Grandson Entertainment Pvt. Ltd, Mumbai

In the result, the appeals of the assessee i

ITA 2221/MUM/2021[2010-11]Status: DisposedITAT Mumbai07 Jun 2022AY 2010-11

Bench: Shri Amarjit Singh & Ms.Kavitha Rajagopalita Nos.1492 To 1497/Mum/2021 (A.Ys. 2010-11, 2011-12 & 2013-14 To 2016-17) Nadiadwala Grandson Vs. Dcit, Cc-4(4), Entertainment Pvt. Ltd. 19Th Floor, Air India 1701, 17Th Floor, Lotus Building, Nariman Point, Grandeur, Off Veera Desai Mumbai - 400021 Road, Andheri West, Mumbai – 400053 स्थायीलेखासं./जीआइआरसं./ Pan/Gir No: Aaccn0909J Appellant .. Respondent Ita Nos.2221 To 2223, 2237 & 2238/Mum/2021 (A.Ys. 2010-11, 2011-12 & 2013-14, 2015-16 & 2016-17) Asst. Commissioner Of Vs. Nadiadwala Grandson Income Tax, Central Circle- Entertainment Pvt. Ltd. 4(4),Central Range-4 Nadiadwala Villa, Ocean Pr.Cit(C)-2,R.No. 1922, View, Jp Road, Versova, 19Th Floor, Air India Andheri (West), Building, Nariman Point, Mumbai - 400061 Mumbai - 400021 स्थायीलेखासं./जीआइआरसं./ Pan/Gir No: Aaccn0909J Appellant .. Respondent Appellant By : Mani Jain & Prateek Jain Respondent By : Dr. Mahesh Akhade Date Of Hearing 24.03.2022 Date Of Pronouncement 07.06.2022

For Appellant: Mani Jain &For Respondent: Dr. Mahesh Akhade
Section 132(1)Section 68

…ex Ltd. (2013) 35 Taxmann.com289(AII- High Court) 6. CIT vs. JayDee Securities & Finance Ltd. (2013) 32 Taxmann.com91 (All- High Court) 7. ACIT vs. Venkateshwarlspat Pvt. Ltd (2009) 319 ITR 393 (Chhatisgarh- High Court) 8. Mod Creations Pvt. Ltd vs. ITO (2013)354 ITR 282 (Del_High Court) 9. CIT vs. Al AnamAgro foods (P.) Ltd (2013) 38 Taxmann.corn 375 (High Court) 11 Appeals, Nadiadwala Grandson Entertainment Pvt. Ltd. Vs. DCIT, CC-4(4) 29 10. CIT vs. Dwarkadish Investment (P) Ltd (2011) 330 ITR-298(Del-High Court) 11. CIT vs. Namastey Chemicals Pvt. Ltd (2013) 33 Taxmann.corn 271 (Guj- High Court) 12. CIT vs.…

Nadidwala Grandson Entertainment Pvt. Ltd, Mumbai vs. DCIT CC-4(4), Mumbai

In the result, the appeals of the assessee i

ITA 1497/MUM/2021[2016-17]Status: DisposedITAT Mumbai07 Jun 2022AY 2016-17

Bench: Shri Amarjit Singh & Ms.Kavitha Rajagopalita Nos.1492 To 1497/Mum/2021 (A.Ys. 2010-11, 2011-12 & 2013-14 To 2016-17) Nadiadwala Grandson Vs. Dcit, Cc-4(4), Entertainment Pvt. Ltd. 19Th Floor, Air India 1701, 17Th Floor, Lotus Building, Nariman Point, Grandeur, Off Veera Desai Mumbai - 400021 Road, Andheri West, Mumbai – 400053 स्थायीलेखासं./जीआइआरसं./ Pan/Gir No: Aaccn0909J Appellant .. Respondent Ita Nos.2221 To 2223, 2237 & 2238/Mum/2021 (A.Ys. 2010-11, 2011-12 & 2013-14, 2015-16 & 2016-17) Asst. Commissioner Of Vs. Nadiadwala Grandson Income Tax, Central Circle- Entertainment Pvt. Ltd. 4(4),Central Range-4 Nadiadwala Villa, Ocean Pr.Cit(C)-2,R.No. 1922, View, Jp Road, Versova, 19Th Floor, Air India Andheri (West), Building, Nariman Point, Mumbai - 400061 Mumbai - 400021 स्थायीलेखासं./जीआइआरसं./ Pan/Gir No: Aaccn0909J Appellant .. Respondent Appellant By : Mani Jain & Prateek Jain Respondent By : Dr. Mahesh Akhade Date Of Hearing 24.03.2022 Date Of Pronouncement 07.06.2022

For Appellant: Mani Jain &For Respondent: Dr. Mahesh Akhade
Section 132(1)Section 68

…ex Ltd. (2013) 35 Taxmann.com289(AII- High Court) 6. CIT vs. JayDee Securities & Finance Ltd. (2013) 32 Taxmann.com91 (All- High Court) 7. ACIT vs. Venkateshwarlspat Pvt. Ltd (2009) 319 ITR 393 (Chhatisgarh- High Court) 8. Mod Creations Pvt. Ltd vs. ITO (2013)354 ITR 282 (Del_High Court) 9. CIT vs. Al AnamAgro foods (P.) Ltd (2013) 38 Taxmann.corn 375 (High Court) 11 Appeals, Nadiadwala Grandson Entertainment Pvt. Ltd. Vs. DCIT, CC-4(4) 29 10. CIT vs. Dwarkadish Investment (P) Ltd (2011) 330 ITR-298(Del-High Court) 11. CIT vs. Namastey Chemicals Pvt. Ltd (2013) 33 Taxmann.corn 271 (Guj- High Court) 12. CIT vs.…

Nadidwala Grandson Entertainment Pvt. Ltd, Mumbai vs. DCIT CC-4 (4), Mumbai

In the result, the appeals of the assessee i

ITA 1496/MUM/2021[2015-16]Status: DisposedITAT Mumbai07 Jun 2022AY 2015-16

Bench: Shri Amarjit Singh & Ms.Kavitha Rajagopalita Nos.1492 To 1497/Mum/2021 (A.Ys. 2010-11, 2011-12 & 2013-14 To 2016-17) Nadiadwala Grandson Vs. Dcit, Cc-4(4), Entertainment Pvt. Ltd. 19Th Floor, Air India 1701, 17Th Floor, Lotus Building, Nariman Point, Grandeur, Off Veera Desai Mumbai - 400021 Road, Andheri West, Mumbai – 400053 स्थायीलेखासं./जीआइआरसं./ Pan/Gir No: Aaccn0909J Appellant .. Respondent Ita Nos.2221 To 2223, 2237 & 2238/Mum/2021 (A.Ys. 2010-11, 2011-12 & 2013-14, 2015-16 & 2016-17) Asst. Commissioner Of Vs. Nadiadwala Grandson Income Tax, Central Circle- Entertainment Pvt. Ltd. 4(4),Central Range-4 Nadiadwala Villa, Ocean Pr.Cit(C)-2,R.No. 1922, View, Jp Road, Versova, 19Th Floor, Air India Andheri (West), Building, Nariman Point, Mumbai - 400061 Mumbai - 400021 स्थायीलेखासं./जीआइआरसं./ Pan/Gir No: Aaccn0909J Appellant .. Respondent Appellant By : Mani Jain & Prateek Jain Respondent By : Dr. Mahesh Akhade Date Of Hearing 24.03.2022 Date Of Pronouncement 07.06.2022

For Appellant: Mani Jain &For Respondent: Dr. Mahesh Akhade
Section 132(1)Section 68

…ex Ltd. (2013) 35 Taxmann.com289(AII- High Court) 6. CIT vs. JayDee Securities & Finance Ltd. (2013) 32 Taxmann.com91 (All- High Court) 7. ACIT vs. Venkateshwarlspat Pvt. Ltd (2009) 319 ITR 393 (Chhatisgarh- High Court) 8. Mod Creations Pvt. Ltd vs. ITO (2013)354 ITR 282 (Del_High Court) 9. CIT vs. Al AnamAgro foods (P.) Ltd (2013) 38 Taxmann.corn 375 (High Court) 11 Appeals, Nadiadwala Grandson Entertainment Pvt. Ltd. Vs. DCIT, CC-4(4) 29 10. CIT vs. Dwarkadish Investment (P) Ltd (2011) 330 ITR-298(Del-High Court) 11. CIT vs. Namastey Chemicals Pvt. Ltd (2013) 33 Taxmann.corn 271 (Guj- High Court) 12. CIT vs.…

Nadidwala Grandson Entertainment Pvt. Ltd, Mumbai vs. DCIT CC 4(4), Mumbai

In the result, the appeals of the assessee i

ITA 1495/MUM/2021[2014-15]Status: DisposedITAT Mumbai07 Jun 2022AY 2014-15

Bench: Shri Amarjit Singh & Ms.Kavitha Rajagopalita Nos.1492 To 1497/Mum/2021 (A.Ys. 2010-11, 2011-12 & 2013-14 To 2016-17) Nadiadwala Grandson Vs. Dcit, Cc-4(4), Entertainment Pvt. Ltd. 19Th Floor, Air India 1701, 17Th Floor, Lotus Building, Nariman Point, Grandeur, Off Veera Desai Mumbai - 400021 Road, Andheri West, Mumbai – 400053 स्थायीलेखासं./जीआइआरसं./ Pan/Gir No: Aaccn0909J Appellant .. Respondent Ita Nos.2221 To 2223, 2237 & 2238/Mum/2021 (A.Ys. 2010-11, 2011-12 & 2013-14, 2015-16 & 2016-17) Asst. Commissioner Of Vs. Nadiadwala Grandson Income Tax, Central Circle- Entertainment Pvt. Ltd. 4(4),Central Range-4 Nadiadwala Villa, Ocean Pr.Cit(C)-2,R.No. 1922, View, Jp Road, Versova, 19Th Floor, Air India Andheri (West), Building, Nariman Point, Mumbai - 400061 Mumbai - 400021 स्थायीलेखासं./जीआइआरसं./ Pan/Gir No: Aaccn0909J Appellant .. Respondent Appellant By : Mani Jain & Prateek Jain Respondent By : Dr. Mahesh Akhade Date Of Hearing 24.03.2022 Date Of Pronouncement 07.06.2022

For Appellant: Mani Jain &For Respondent: Dr. Mahesh Akhade
Section 132(1)Section 68

…ex Ltd. (2013) 35 Taxmann.com289(AII- High Court) 6. CIT vs. JayDee Securities & Finance Ltd. (2013) 32 Taxmann.com91 (All- High Court) 7. ACIT vs. Venkateshwarlspat Pvt. Ltd (2009) 319 ITR 393 (Chhatisgarh- High Court) 8. Mod Creations Pvt. Ltd vs. ITO (2013)354 ITR 282 (Del_High Court) 9. CIT vs. Al AnamAgro foods (P.) Ltd (2013) 38 Taxmann.corn 375 (High Court) 11 Appeals, Nadiadwala Grandson Entertainment Pvt. Ltd. Vs. DCIT, CC-4(4) 29 10. CIT vs. Dwarkadish Investment (P) Ltd (2011) 330 ITR-298(Del-High Court) 11. CIT vs. Namastey Chemicals Pvt. Ltd (2013) 33 Taxmann.corn 271 (Guj- High Court) 12. CIT vs.…

Nadidwala Grandson Entertainment Pvt. Ltd, Mumbai vs. DCIT CC-4(4), Mumbai

In the result, the appeals of the assessee i

ITA 1494/MUM/2021[2013-14]Status: DisposedITAT Mumbai07 Jun 2022AY 2013-14

Bench: Shri Amarjit Singh & Ms.Kavitha Rajagopalita Nos.1492 To 1497/Mum/2021 (A.Ys. 2010-11, 2011-12 & 2013-14 To 2016-17) Nadiadwala Grandson Vs. Dcit, Cc-4(4), Entertainment Pvt. Ltd. 19Th Floor, Air India 1701, 17Th Floor, Lotus Building, Nariman Point, Grandeur, Off Veera Desai Mumbai - 400021 Road, Andheri West, Mumbai – 400053 स्थायीलेखासं./जीआइआरसं./ Pan/Gir No: Aaccn0909J Appellant .. Respondent Ita Nos.2221 To 2223, 2237 & 2238/Mum/2021 (A.Ys. 2010-11, 2011-12 & 2013-14, 2015-16 & 2016-17) Asst. Commissioner Of Vs. Nadiadwala Grandson Income Tax, Central Circle- Entertainment Pvt. Ltd. 4(4),Central Range-4 Nadiadwala Villa, Ocean Pr.Cit(C)-2,R.No. 1922, View, Jp Road, Versova, 19Th Floor, Air India Andheri (West), Building, Nariman Point, Mumbai - 400061 Mumbai - 400021 स्थायीलेखासं./जीआइआरसं./ Pan/Gir No: Aaccn0909J Appellant .. Respondent Appellant By : Mani Jain & Prateek Jain Respondent By : Dr. Mahesh Akhade Date Of Hearing 24.03.2022 Date Of Pronouncement 07.06.2022

For Appellant: Mani Jain &For Respondent: Dr. Mahesh Akhade
Section 132(1)Section 68

…ex Ltd. (2013) 35 Taxmann.com289(AII- High Court) 6. CIT vs. JayDee Securities & Finance Ltd. (2013) 32 Taxmann.com91 (All- High Court) 7. ACIT vs. Venkateshwarlspat Pvt. Ltd (2009) 319 ITR 393 (Chhatisgarh- High Court) 8. Mod Creations Pvt. Ltd vs. ITO (2013)354 ITR 282 (Del_High Court) 9. CIT vs. Al AnamAgro foods (P.) Ltd (2013) 38 Taxmann.corn 375 (High Court) 11 Appeals, Nadiadwala Grandson Entertainment Pvt. Ltd. Vs. DCIT, CC-4(4) 29 10. CIT vs. Dwarkadish Investment (P) Ltd (2011) 330 ITR-298(Del-High Court) 11. CIT vs. Namastey Chemicals Pvt. Ltd (2013) 33 Taxmann.corn 271 (Guj- High Court) 12. CIT vs.…

Nadidwala Grandson Entertainment Pvt. Ltd, Mumbai vs. DCIT CC-4(4), Mumbai

In the result, the appeals of the assessee i

ITA 1493/MUM/2021[2011-12]Status: DisposedITAT Mumbai07 Jun 2022AY 2011-12

Bench: Shri Amarjit Singh & Ms.Kavitha Rajagopalita Nos.1492 To 1497/Mum/2021 (A.Ys. 2010-11, 2011-12 & 2013-14 To 2016-17) Nadiadwala Grandson Vs. Dcit, Cc-4(4), Entertainment Pvt. Ltd. 19Th Floor, Air India 1701, 17Th Floor, Lotus Building, Nariman Point, Grandeur, Off Veera Desai Mumbai - 400021 Road, Andheri West, Mumbai – 400053 स्थायीलेखासं./जीआइआरसं./ Pan/Gir No: Aaccn0909J Appellant .. Respondent Ita Nos.2221 To 2223, 2237 & 2238/Mum/2021 (A.Ys. 2010-11, 2011-12 & 2013-14, 2015-16 & 2016-17) Asst. Commissioner Of Vs. Nadiadwala Grandson Income Tax, Central Circle- Entertainment Pvt. Ltd. 4(4),Central Range-4 Nadiadwala Villa, Ocean Pr.Cit(C)-2,R.No. 1922, View, Jp Road, Versova, 19Th Floor, Air India Andheri (West), Building, Nariman Point, Mumbai - 400061 Mumbai - 400021 स्थायीलेखासं./जीआइआरसं./ Pan/Gir No: Aaccn0909J Appellant .. Respondent Appellant By : Mani Jain & Prateek Jain Respondent By : Dr. Mahesh Akhade Date Of Hearing 24.03.2022 Date Of Pronouncement 07.06.2022

For Appellant: Mani Jain &For Respondent: Dr. Mahesh Akhade
Section 132(1)Section 68

…ex Ltd. (2013) 35 Taxmann.com289(AII- High Court) 6. CIT vs. JayDee Securities & Finance Ltd. (2013) 32 Taxmann.com91 (All- High Court) 7. ACIT vs. Venkateshwarlspat Pvt. Ltd (2009) 319 ITR 393 (Chhatisgarh- High Court) 8. Mod Creations Pvt. Ltd vs. ITO (2013)354 ITR 282 (Del_High Court) 9. CIT vs. Al AnamAgro foods (P.) Ltd (2013) 38 Taxmann.corn 375 (High Court) 11 Appeals, Nadiadwala Grandson Entertainment Pvt. Ltd. Vs. DCIT, CC-4(4) 29 10. CIT vs. Dwarkadish Investment (P) Ltd (2011) 330 ITR-298(Del-High Court) 11. CIT vs. Namastey Chemicals Pvt. Ltd (2013) 33 Taxmann.corn 271 (Guj- High Court) 12. CIT vs.…

Nadiadwala Grandson Entertainment Pvt. Ltd, Mumbai vs. DCIT CC-4(4), Mumbai

In the result, the appeals of the assessee i

ITA 1492/MUM/2021[2010-11]Status: DisposedITAT Mumbai07 Jun 2022AY 2010-11

Bench: Shri Amarjit Singh & Ms.Kavitha Rajagopalita Nos.1492 To 1497/Mum/2021 (A.Ys. 2010-11, 2011-12 & 2013-14 To 2016-17) Nadiadwala Grandson Vs. Dcit, Cc-4(4), Entertainment Pvt. Ltd. 19Th Floor, Air India 1701, 17Th Floor, Lotus Building, Nariman Point, Grandeur, Off Veera Desai Mumbai - 400021 Road, Andheri West, Mumbai – 400053 स्थायीलेखासं./जीआइआरसं./ Pan/Gir No: Aaccn0909J Appellant .. Respondent Ita Nos.2221 To 2223, 2237 & 2238/Mum/2021 (A.Ys. 2010-11, 2011-12 & 2013-14, 2015-16 & 2016-17) Asst. Commissioner Of Vs. Nadiadwala Grandson Income Tax, Central Circle- Entertainment Pvt. Ltd. 4(4),Central Range-4 Nadiadwala Villa, Ocean Pr.Cit(C)-2,R.No. 1922, View, Jp Road, Versova, 19Th Floor, Air India Andheri (West), Building, Nariman Point, Mumbai - 400061 Mumbai - 400021 स्थायीलेखासं./जीआइआरसं./ Pan/Gir No: Aaccn0909J Appellant .. Respondent Appellant By : Mani Jain & Prateek Jain Respondent By : Dr. Mahesh Akhade Date Of Hearing 24.03.2022 Date Of Pronouncement 07.06.2022

For Appellant: Mani Jain &For Respondent: Dr. Mahesh Akhade
Section 132(1)Section 68

…ex Ltd. (2013) 35 Taxmann.com289(AII- High Court) 6. CIT vs. JayDee Securities & Finance Ltd. (2013) 32 Taxmann.com91 (All- High Court) 7. ACIT vs. Venkateshwarlspat Pvt. Ltd (2009) 319 ITR 393 (Chhatisgarh- High Court) 8. Mod Creations Pvt. Ltd vs. ITO (2013)354 ITR 282 (Del_High Court) 9. CIT vs. Al AnamAgro foods (P.) Ltd (2013) 38 Taxmann.corn 375 (High Court) 11 Appeals, Nadiadwala Grandson Entertainment Pvt. Ltd. Vs. DCIT, CC-4(4) 29 10. CIT vs. Dwarkadish Investment (P) Ltd (2011) 330 ITR-298(Del-High Court) 11. CIT vs. Namastey Chemicals Pvt. Ltd (2013) 33 Taxmann.corn 271 (Guj- High Court) 12. CIT vs.…

M/S. Jyoti Oil Industries (P) Ltd., New Delhi vs. ITO, New Delhi

In the result, the appeal of the assessee is allowed

ITA 1549/DEL/2017[2010-11]Status: DisposedITAT Delhi05 May 2022AY 2010-11

Bench: Shri Rama Kanta Panda & Shri Challa Nagendra Prasadआ.अ.सं/.I.T.A No.1549/Del/2017 िनधा"रणवष"/Assessment Year: 2010-11 बनाम Jyoti Oil Industries (P) Ltd., Ito 40, Transport Nagar, Vs. Ward 13(4) New Rohtak Road, New Delhi. Punjabi Bagh, New Delhi. Pan No. Aaacj0424G अपीलाथ" Appellant ""यथ"/Respondent

Section 143(3)Section 68

…on of the business of the assessee the explanation offered by the assessee should be accepted. Reliance was placed on the following decisions in support of the contentions raised: 1. CIT vs. P. Mohanakala 291 ITR 279 (SC); 2. MOD Creations Pvt. Ltd. vs. ITO 354 ITR 282 (Del.); 3. AGM Protection Devices Ltd. vs. DCIT 324 ITR 334 (Del.). 7. On the other hand, the Ld. DR strongly supported the orders of the authorities below. 8. Heard rival submissions perused the orders of the authorities below and the case laws placed before us. Before the Assessing Officer the assessee contended that the company became sick a…

DCIT - 14(3)(1), Mumbai vs. M/S Rupa Infotech & Infrastructure P. Ltd, Mumbai

In the result, appeals filed by the revenue are dismissed

ITA 3597/MUM/2019[2013-14]Status: DisposedITAT Mumbai27 Apr 2022AY 2013-14

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Amarjit Singh, Hon'Ble

For Appellant: Shri Shankarlal JainFor Respondent: Shri T. Shankar
Section 143(1)Section 143(3)Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, HON'BLE JUDICIAL MEMBER ITA NOs. 3596 & 3597/MUM/2019 (A.Ys: 2009-10 & 2013-14) DCIT – 14(3)(1) v. M/s. Rupa Properties and Securities Pvt. Ltd., 401, Rupa Plaza, Above IDBI Bank Room No. 455, 4th Floor Jawahar Road, Ghatkopar(E) Aayakar Bhavan, M.K. Road Mumbai – 400077 Mumbai - 400020 PAN: AAACR7176F (Appellant) (Respondent) Assessee by : Shri Shankarlal Jain Department by : Shri T. Shankar Date of Hearing : 30.03.2022 Date of Pronouncement : 27.04.2022 O R D E R PER S. RIFAUR…

DCIT 14(3)(1), Mumbai vs. M/S Rupa Properties & Securities P. Ltd, Mumbai

In the result, appeals filed by the revenue are dismissed

ITA 3596/MUM/2019[2009-10]Status: DisposedITAT Mumbai27 Apr 2022AY 2009-10

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Amarjit Singh, Hon'Ble

For Appellant: Shri Shankarlal JainFor Respondent: Shri T. Shankar
Section 143(1)Section 143(3)Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, HON'BLE JUDICIAL MEMBER ITA NOs. 3596 & 3597/MUM/2019 (A.Ys: 2009-10 & 2013-14) DCIT – 14(3)(1) v. M/s. Rupa Properties and Securities Pvt. Ltd., 401, Rupa Plaza, Above IDBI Bank Room No. 455, 4th Floor Jawahar Road, Ghatkopar(E) Aayakar Bhavan, M.K. Road Mumbai – 400077 Mumbai - 400020 PAN: AAACR7176F (Appellant) (Respondent) Assessee by : Shri Shankarlal Jain Department by : Shri T. Shankar Date of Hearing : 30.03.2022 Date of Pronouncement : 27.04.2022 O R D E R PER S. RIFAUR…

Arvind Hanjarimal Jain, Mumbai vs. Asst CIT 31 (2), Mumbai

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

ITA 270/MUM/2020[2012-13]Status: DisposedITAT Mumbai29 Mar 2022AY 2012-13

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Amarjit Singh, Hon'Ble

For Appellant: Shri Jain DixitFor Respondent: Shri Mehul Jain
Section 132Section 133(6)Section 139Section 143Section 143(2)Section 143(3)Section 148Section 154

…s, whose names are given to the Assessing Officer, then the Department is free to proceed to reopen their individual assessments in accordance with law, but it cannot be regarded as the undisclosed income of the assessee." Mod Creations Pvt Ltd vs. /TO (2013) 354 ITR 282 (Del-High Court) "Held, allowing the appeal, (i) that the assessee had discharged the initial onus placed on it. In the event the Revenue still had a doubt with regard to the genuineness of the transactions in issue or as regards the creditworthiness of the creditors, it would have had to discharge the onus which had shifted on to it. A bald asse…