Mod Creations (P.) Ltd. v. ITO

176 ITD 409High Court2019#10009 most cited

What is Mod Creations (P.) Ltd. v. ITO authority for?

An addition under section 68 cannot be made if the revenue fails to prove that the alleged money taxed is unexplained.

11

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2022 to 2025.

Also referred to as

Mod Creations (P.) Ltd. v. ITO · section 68 · addition under section 68 · unexplained jewellery · jewellery found during search · onus on revenue · source of source

Also reported as

202 Taxmann 10

Sections most often in play

Section 142(1)Section 143(2)Section 143(3)Section 153ASection 250Section 68

Issues it is cited on

section 106section 23(4)jewellery found during searchsection 23(1)unexplained jewellerysummons under section 131annual letting valuesource of sourcesection 24(a)accumulated profitscorpus donationsection 271aab

Judgments citing Mod Creations (P.) Ltd. v. ITO

ITO, Ward-24(1), New Delhi vs. Southend Infrastructure P.Ltd, New Delhi

In the result, the appeal of the Revenue is allowed

ITA 5977/DEL/2017[2013-14]Status: DisposedITAT Delhi13 Aug 2025AY 2013-14

Bench: Shri M Balaganesh & Shri Vimal Kumarassessment Year: 2013-14

For Appellant: N o n eFor Respondent: Ms. Harpreet Kaur Hansra, Sr. DR
Section 142(1)Section 143(2)Section 143(3)Section 250Section 68

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”: NEW DELHI BEFORE SHRI M BALAGANESH, ACCOUNTANT MEMBER AND SHRI VIMAL KUMAR, JUDICIAL MEMBER Assessment Year: 2013-14 Income Tax Officer, Vs. M/s. Southend Infrastructure Pvt. Ltd., B-14, 3rd Floor, Ward-24(1), New Delhi Chirag Enclave, New Delhi PAN No. AAJCS4107Q (Appellant) (Respondent) Assessee by: N o n e Department by: Ms. Harpreet Kaur Hansra, Sr. DR Date of Hearing: 06.08.2025 Date of pronouncement: 13.08.2025 O R D E R PER VIMAL KUMAR, JUDICIAL MEMBER: The Revenue’s appeal is against order dated 08.06.2017 of Learned Commissioner of Income-Tax (Appeals)…

Ebro India Pvt.Ltd., Delhi vs. ACIT Circle-7(1), Delhi

In the result, the ground no 4 raised by the assessee is allowed

ITA 1291/DEL/2022[2018-19]Status: HeardITAT Delhi09 Sept 2024AY 2018-19

Bench: SHRI S.RIFAUR RAHMAN (Accountant Member), SHRI YOGESH KUMAR U.S. (Accountant Member)

For Appellant: Shri Rohit Jain, AdvocateFor Respondent: Shri Rajesh Kumar, CIT DR
Section 143(3)Section 144BSection 144CSection 68

…de:  CIT v. Sidhi Vinayak Metcon Ltd: 414 ITR 402 (Jhar.)  Prayag Polytech Pvt. Ltd. v. ACIT: ITA No. 6015/Del/2017 (Delhi Trib.)  Prime Comfort Products (P.) Ltd v. ACIT: 111 taxmann.com 89 (Del Trib.)  Flourish Builders and Developers Pvt. Ltd. v. DCIT: 176 ITD 409 (Del Trib.)  Axisline Investment Consultants (P.) Ltd. v. ITO: 178 ITD 402 (Kol Trib.)  Baba Bhootnath Trade & Commerce Ltd. v. ITO Kolkata: I.T.A. No.1494/Kol/2017 (Kol Trib.)  DCIT v. M/s. Gladiolus Property & Inv. Pvt. Ltd.: ITA No. 2924/Mum/2017 (Mum. Trib.)  DCIT v. Pali Fabrics P. Ltd.: 110 taxmann.com 310 (Mum Trib.)  DCIT v. Acro Exp…

ACIT, Central Circle, Ghaziabad vs. Jaipal Singh Sharma Trust, Ghaziabad

In the result, the appeal of the assessees is allowed and the appeals of the Revenue are dismissed

ITA 2127/DEL/2022[2017-18]Status: DisposedITAT Delhi16 Oct 2023AY 2017-18

Bench: Sh. C. M. Gargdr. B. R. R. Kumar

For Appellant: Sh. Rajiv Khandelwal, CA &For Respondent: Mr. Waseem Arshad, CIT-DR
Section 115BSection 234ASection 271ASection 68Section 69A

…E Smart Systems (P) Ltd. (2019) 105 taxmann.com 158 [Del.-HC].  PCIT vs. Hi-Tech Residency (P) Ltd., [2018] 96 taxmann.com 402 [Del-HC]  Mod Creations (P.) Ltd. vs. ITO [2013] 354 ITR 282 [Del.- HC]  Flourish Builders & Developers (P) Ltd. vs. DCIT (2019) 176 ITD 409 [Del Tribe] ITA Nos. 1842, 2124, 2125, 2126 & 2127/Del/2022 36 Ankit & Nidhi Sharma, Jaipal Singh Sharma Trust  ACIT vs. Vikrant Puri [2015] 47 ITR (T) 708 [Delhi-Tribu.]  Rajesh Bhatia vs. DCIT [2017] 88 taxmann.com 350 (Delhi-Tribu.]  CIT vs. Diamond Products Limited [2009] 177 Taxman 331 [Delhi-HC).  Prayag Tendu Leaves Processing Co. v…

ACIT, Central Circle, Ghaziabad vs. Jaipal Singh Sharma Trust, Ghaziabad

In the result, the appeal of the assessees is allowed and the appeals of the Revenue are dismissed

ITA 2126/DEL/2022[2016-17]Status: DisposedITAT Delhi16 Oct 2023AY 2016-17

Bench: Sh. C. M. Gargdr. B. R. R. Kumar

For Appellant: Sh. Rajiv Khandelwal, CA &For Respondent: Mr. Waseem Arshad, CIT-DR
Section 115BSection 234ASection 271ASection 68Section 69A

…E Smart Systems (P) Ltd. (2019) 105 taxmann.com 158 [Del.-HC].  PCIT vs. Hi-Tech Residency (P) Ltd., [2018] 96 taxmann.com 402 [Del-HC]  Mod Creations (P.) Ltd. vs. ITO [2013] 354 ITR 282 [Del.- HC]  Flourish Builders & Developers (P) Ltd. vs. DCIT (2019) 176 ITD 409 [Del Tribe] ITA Nos. 1842, 2124, 2125, 2126 & 2127/Del/2022 36 Ankit & Nidhi Sharma, Jaipal Singh Sharma Trust  ACIT vs. Vikrant Puri [2015] 47 ITR (T) 708 [Delhi-Tribu.]  Rajesh Bhatia vs. DCIT [2017] 88 taxmann.com 350 (Delhi-Tribu.]  CIT vs. Diamond Products Limited [2009] 177 Taxman 331 [Delhi-HC).  Prayag Tendu Leaves Processing Co. v…

Ait, Central Circle, Ghaziabad vs. Ankit Sharma, Ghaziabad

In the result, the appeal of the assessees is allowed and the appeals of the Revenue are dismissed

ITA 2125/DEL/2022[2016-17]Status: DisposedITAT Delhi16 Oct 2023AY 2016-17

Bench: Sh. C. M. Gargdr. B. R. R. Kumar

For Appellant: Sh. Rajiv Khandelwal, CA &For Respondent: Mr. Waseem Arshad, CIT-DR
Section 115BSection 234ASection 271ASection 68Section 69A

…E Smart Systems (P) Ltd. (2019) 105 taxmann.com 158 [Del.-HC].  PCIT vs. Hi-Tech Residency (P) Ltd., [2018] 96 taxmann.com 402 [Del-HC]  Mod Creations (P.) Ltd. vs. ITO [2013] 354 ITR 282 [Del.- HC]  Flourish Builders & Developers (P) Ltd. vs. DCIT (2019) 176 ITD 409 [Del Tribe] ITA Nos. 1842, 2124, 2125, 2126 & 2127/Del/2022 36 Ankit & Nidhi Sharma, Jaipal Singh Sharma Trust  ACIT vs. Vikrant Puri [2015] 47 ITR (T) 708 [Delhi-Tribu.]  Rajesh Bhatia vs. DCIT [2017] 88 taxmann.com 350 (Delhi-Tribu.]  CIT vs. Diamond Products Limited [2009] 177 Taxman 331 [Delhi-HC).  Prayag Tendu Leaves Processing Co. v…

ACIT, Central Circle, Ghaziabad vs. Nidhi Sharma, New Delhi

In the result, the appeal of the assessees is allowed and the appeals of the Revenue are dismissed

ITA 2124/DEL/2022[2016-17]Status: DisposedITAT Delhi16 Oct 2023AY 2016-17

Bench: Sh. C. M. Gargdr. B. R. R. Kumar

For Appellant: Sh. Rajiv Khandelwal, CA &For Respondent: Mr. Waseem Arshad, CIT-DR
Section 115BSection 234ASection 271ASection 68Section 69A

…E Smart Systems (P) Ltd. (2019) 105 taxmann.com 158 [Del.-HC].  PCIT vs. Hi-Tech Residency (P) Ltd., [2018] 96 taxmann.com 402 [Del-HC]  Mod Creations (P.) Ltd. vs. ITO [2013] 354 ITR 282 [Del.- HC]  Flourish Builders & Developers (P) Ltd. vs. DCIT (2019) 176 ITD 409 [Del Tribe] ITA Nos. 1842, 2124, 2125, 2126 & 2127/Del/2022 36 Ankit & Nidhi Sharma, Jaipal Singh Sharma Trust  ACIT vs. Vikrant Puri [2015] 47 ITR (T) 708 [Delhi-Tribu.]  Rajesh Bhatia vs. DCIT [2017] 88 taxmann.com 350 (Delhi-Tribu.]  CIT vs. Diamond Products Limited [2009] 177 Taxman 331 [Delhi-HC).  Prayag Tendu Leaves Processing Co. v…

Ankit Sharma, Ghaziabad vs. DCIT, Central Circle, Ghaziabad

In the result, the appeal of the assessees is allowed and the appeals of the Revenue are dismissed

ITA 1842/DEL/2022[2019-20]Status: DisposedITAT Delhi16 Oct 2023AY 2019-20

Bench: Sh. C. M. Gargdr. B. R. R. Kumar

For Appellant: Sh. Rajiv Khandelwal, CA &For Respondent: Mr. Waseem Arshad, CIT-DR
Section 115BSection 234ASection 271ASection 68Section 69A

…E Smart Systems (P) Ltd. (2019) 105 taxmann.com 158 [Del.-HC].  PCIT vs. Hi-Tech Residency (P) Ltd., [2018] 96 taxmann.com 402 [Del-HC]  Mod Creations (P.) Ltd. vs. ITO [2013] 354 ITR 282 [Del.- HC]  Flourish Builders & Developers (P) Ltd. vs. DCIT (2019) 176 ITD 409 [Del Tribe] ITA Nos. 1842, 2124, 2125, 2126 & 2127/Del/2022 36 Ankit & Nidhi Sharma, Jaipal Singh Sharma Trust  ACIT vs. Vikrant Puri [2015] 47 ITR (T) 708 [Delhi-Tribu.]  Rajesh Bhatia vs. DCIT [2017] 88 taxmann.com 350 (Delhi-Tribu.]  CIT vs. Diamond Products Limited [2009] 177 Taxman 331 [Delhi-HC).  Prayag Tendu Leaves Processing Co. v…

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

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND 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…

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

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND 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…

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

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND 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…

ACIT, Central Circle-2(1), Mumbai vs. M/S Luxora Realtors P. Ltd., Mumbai

In the result, appeal filed by the Revenue is dismissed

ITA 1096/MUM/2020[2013-14]Status: DisposedITAT Mumbai08 Feb 2022AY 2013-14

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Amarjit Singh, Hon'Bleacit – Central Circle – 2(1) V. M/S. Luxora Realtors Pvt. Ltd., Room No. 804, 8Th Floor Soham House, Hari Om Nagar Aayakar Bhavan, M.K. Road Opp. Eastern Express Highway Mumbai - 400020 Mulund(E), Mumbai – 400081 Pan: Aabco3197J (Appellant) (Respondent) Assessee By : Shri Kishore Dewani Department By : Ms. Shailja Rai

For Appellant: Shri Kishore DewaniFor Respondent: Ms. Shailja Rai
Section 132(1)Section 143(2)Section 143(3)Section 153CSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “A” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, HON'BLE JUDICIAL MEMBER ACIT – Central Circle – 2(1) v. M/s. Luxora Realtors Pvt. Ltd., Room No. 804, 8th Floor Soham House, Hari Om Nagar Aayakar Bhavan, M.K. Road Opp. Eastern Express Highway Mumbai - 400020 Mulund(E), Mumbai – 400081 PAN: AABCO3197J (Appellant) (Respondent) Assessee by : Shri Kishore Dewani Department by : Ms. Shailja Rai Date of Hearing : 13.01.2022 Date of Pronouncement : 08.02.2022 O R D E R PER S. RIFAUR RAHMAN (AM) 1. This appeal is filed…

Mod Creations (P.) Ltd. v. ITO (176 ITD 409) — Cited in 11 Judgments | BharatTax