Multitex Filtration Engineers (P.) Ltd. v. Deputy Commissioner of Income Circle-5(1), New Delhi

13 SOT 208Income Tax Appellate Tribunal2007#7233 most cited

What is Multitex Filtration Engineers (P.) Ltd. v. Deputy Commissioner of Income Circle-5(1), New Delhi authority for?

The Tribunal may delete additions made on the basis of statements if the assessee discharges the initial onus placed upon them regarding the genuineness of the transactions.

15

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2017 to 2018.

Also referred to as

Multitex Filtration Engineers · ITAT Delhi · accommodation entries · share application money · onus of proof · cash credits · unexplained money · Section 68

Judgments citing Multitex Filtration Engineers (P.) Ltd. v. Deputy Commissioner of Income Circle-5(1), New Delhi

ACIT, Central Circle- 26, New Delhi vs. Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi

The appeal of the revenue is dismissed

ITA 1470/DEL/2018[2015-16]Status: DisposedITAT Delhi06 Sept 2018AY 2015-16

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…ome-tax, Delhi v. SMC Share Brokers Ltd [2007] 159 TAXMAN 306 (DELHI); h. HR Mehta v. Assistant Commissioner of Income-tax ITA No. 58 of 2001 (Bombay HC); i. Multitex Filtration Engineers (P.) Ltd v. Deputy Commissioner of Income Circle-5(1), New Delhi [2007] 13 SOT 208 (DELHI); Amarjit Singh Bakshi (HUF) v. Assistant Commissioner of Income- tax [2003] 85 ITD 13 (Delhi) ™ 8.2 I have considered the facts and circumstances of the case, submission of the appellant and perused the assessment order. I find that Sh. Vijay Mannan was one of the employees of the appellant company. He stated that the loan was received fro…

ACIT, Central Circle- 26, New Delhi vs. Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi

The appeal of the revenue is dismissed

ITA 1469/DEL/2018[2014-15]Status: DisposedITAT Delhi06 Sept 2018AY 2014-15

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…ome-tax, Delhi v. SMC Share Brokers Ltd [2007] 159 TAXMAN 306 (DELHI); h. HR Mehta v. Assistant Commissioner of Income-tax ITA No. 58 of 2001 (Bombay HC); i. Multitex Filtration Engineers (P.) Ltd v. Deputy Commissioner of Income Circle-5(1), New Delhi [2007] 13 SOT 208 (DELHI); Amarjit Singh Bakshi (HUF) v. Assistant Commissioner of Income- tax [2003] 85 ITD 13 (Delhi) ™ 8.2 I have considered the facts and circumstances of the case, submission of the appellant and perused the assessment order. I find that Sh. Vijay Mannan was one of the employees of the appellant company. He stated that the loan was received fro…

ACIT, Central Circle- 26, New Delhi vs. Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi

The appeal of the revenue is dismissed

ITA 1467/DEL/2018[2012-13]Status: DisposedITAT Delhi06 Sept 2018AY 2012-13

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…ome-tax, Delhi v. SMC Share Brokers Ltd [2007] 159 TAXMAN 306 (DELHI); h. HR Mehta v. Assistant Commissioner of Income-tax ITA No. 58 of 2001 (Bombay HC); i. Multitex Filtration Engineers (P.) Ltd v. Deputy Commissioner of Income Circle-5(1), New Delhi [2007] 13 SOT 208 (DELHI); Amarjit Singh Bakshi (HUF) v. Assistant Commissioner of Income- tax [2003] 85 ITD 13 (Delhi) ™ 8.2 I have considered the facts and circumstances of the case, submission of the appellant and perused the assessment order. I find that Sh. Vijay Mannan was one of the employees of the appellant company. He stated that the loan was received fro…

ACIT, Central Circle- 26, New Delhi vs. Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi

The appeal of the revenue is dismissed

ITA 1466/DEL/2018[2011-12]Status: DisposedITAT Delhi06 Sept 2018AY 2011-12

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…ome-tax, Delhi v. SMC Share Brokers Ltd [2007] 159 TAXMAN 306 (DELHI); h. HR Mehta v. Assistant Commissioner of Income-tax ITA No. 58 of 2001 (Bombay HC); i. Multitex Filtration Engineers (P.) Ltd v. Deputy Commissioner of Income Circle-5(1), New Delhi [2007] 13 SOT 208 (DELHI); Amarjit Singh Bakshi (HUF) v. Assistant Commissioner of Income- tax [2003] 85 ITD 13 (Delhi) ™ 8.2 I have considered the facts and circumstances of the case, submission of the appellant and perused the assessment order. I find that Sh. Vijay Mannan was one of the employees of the appellant company. He stated that the loan was received fro…

ACIT, Central Circle- 26, New Delhi vs. Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi

The appeal of the revenue is dismissed

ITA 1465/DEL/2018[2010-11]Status: DisposedITAT Delhi06 Sept 2018AY 2010-11

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…ome-tax, Delhi v. SMC Share Brokers Ltd [2007] 159 TAXMAN 306 (DELHI); h. HR Mehta v. Assistant Commissioner of Income-tax ITA No. 58 of 2001 (Bombay HC); i. Multitex Filtration Engineers (P.) Ltd v. Deputy Commissioner of Income Circle-5(1), New Delhi [2007] 13 SOT 208 (DELHI); Amarjit Singh Bakshi (HUF) v. Assistant Commissioner of Income- tax [2003] 85 ITD 13 (Delhi) ™ 8.2 I have considered the facts and circumstances of the case, submission of the appellant and perused the assessment order. I find that Sh. Vijay Mannan was one of the employees of the appellant company. He stated that the loan was received fro…

ACIT, Central Circle- 26, New Delhi vs. Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi

The appeal of the revenue is dismissed

ITA 1464/DEL/2018[2009-10]Status: DisposedITAT Delhi06 Sept 2018AY 2009-10

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…ome-tax, Delhi v. SMC Share Brokers Ltd [2007] 159 TAXMAN 306 (DELHI); h. HR Mehta v. Assistant Commissioner of Income-tax ITA No. 58 of 2001 (Bombay HC); i. Multitex Filtration Engineers (P.) Ltd v. Deputy Commissioner of Income Circle-5(1), New Delhi [2007] 13 SOT 208 (DELHI); Amarjit Singh Bakshi (HUF) v. Assistant Commissioner of Income- tax [2003] 85 ITD 13 (Delhi) ™ 8.2 I have considered the facts and circumstances of the case, submission of the appellant and perused the assessment order. I find that Sh. Vijay Mannan was one of the employees of the appellant company. He stated that the loan was received fro…

Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 26, New Delhi

The appeal of the revenue is dismissed

ITA 1190/DEL/2018[2011-12]Status: DisposedITAT Delhi06 Sept 2018AY 2011-12

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…ome-tax, Delhi v. SMC Share Brokers Ltd [2007] 159 TAXMAN 306 (DELHI); h. HR Mehta v. Assistant Commissioner of Income-tax ITA No. 58 of 2001 (Bombay HC); i. Multitex Filtration Engineers (P.) Ltd v. Deputy Commissioner of Income Circle-5(1), New Delhi [2007] 13 SOT 208 (DELHI); Amarjit Singh Bakshi (HUF) v. Assistant Commissioner of Income- tax [2003] 85 ITD 13 (Delhi) ™ 8.2 I have considered the facts and circumstances of the case, submission of the appellant and perused the assessment order. I find that Sh. Vijay Mannan was one of the employees of the appellant company. He stated that the loan was received fro…

Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 26, New Delhi

The appeal of the revenue is dismissed

ITA 1189/DEL/2018[2010-11]Status: DisposedITAT Delhi06 Sept 2018AY 2010-11

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…ome-tax, Delhi v. SMC Share Brokers Ltd [2007] 159 TAXMAN 306 (DELHI); h. HR Mehta v. Assistant Commissioner of Income-tax ITA No. 58 of 2001 (Bombay HC); i. Multitex Filtration Engineers (P.) Ltd v. Deputy Commissioner of Income Circle-5(1), New Delhi [2007] 13 SOT 208 (DELHI); Amarjit Singh Bakshi (HUF) v. Assistant Commissioner of Income- tax [2003] 85 ITD 13 (Delhi) ™ 8.2 I have considered the facts and circumstances of the case, submission of the appellant and perused the assessment order. I find that Sh. Vijay Mannan was one of the employees of the appellant company. He stated that the loan was received fro…

Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 26, New Delhi

The appeal of the revenue is dismissed

ITA 1186/DEL/2018[2013-14]Status: DisposedITAT Delhi06 Sept 2018AY 2013-14

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…ome-tax, Delhi v. SMC Share Brokers Ltd [2007] 159 TAXMAN 306 (DELHI); h. HR Mehta v. Assistant Commissioner of Income-tax ITA No. 58 of 2001 (Bombay HC); i. Multitex Filtration Engineers (P.) Ltd v. Deputy Commissioner of Income Circle-5(1), New Delhi [2007] 13 SOT 208 (DELHI); Amarjit Singh Bakshi (HUF) v. Assistant Commissioner of Income- tax [2003] 85 ITD 13 (Delhi) ™ 8.2 I have considered the facts and circumstances of the case, submission of the appellant and perused the assessment order. I find that Sh. Vijay Mannan was one of the employees of the appellant company. He stated that the loan was received fro…

Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 26, New Delhi

The appeal of the revenue is dismissed

ITA 1185/DEL/2018[2012-13]Status: DisposedITAT Delhi06 Sept 2018AY 2012-13

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…ome-tax, Delhi v. SMC Share Brokers Ltd [2007] 159 TAXMAN 306 (DELHI); h. HR Mehta v. Assistant Commissioner of Income-tax ITA No. 58 of 2001 (Bombay HC); i. Multitex Filtration Engineers (P.) Ltd v. Deputy Commissioner of Income Circle-5(1), New Delhi [2007] 13 SOT 208 (DELHI); Amarjit Singh Bakshi (HUF) v. Assistant Commissioner of Income- tax [2003] 85 ITD 13 (Delhi) ™ 8.2 I have considered the facts and circumstances of the case, submission of the appellant and perused the assessment order. I find that Sh. Vijay Mannan was one of the employees of the appellant company. He stated that the loan was received fro…

Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 26, New Delhi

The appeal of the revenue is dismissed

ITA 1182/DEL/2018[2009-10]Status: DisposedITAT Delhi06 Sept 2018AY 2009-10

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…ome-tax, Delhi v. SMC Share Brokers Ltd [2007] 159 TAXMAN 306 (DELHI); h. HR Mehta v. Assistant Commissioner of Income-tax ITA No. 58 of 2001 (Bombay HC); i. Multitex Filtration Engineers (P.) Ltd v. Deputy Commissioner of Income Circle-5(1), New Delhi [2007] 13 SOT 208 (DELHI); Amarjit Singh Bakshi (HUF) v. Assistant Commissioner of Income- tax [2003] 85 ITD 13 (Delhi) ™ 8.2 I have considered the facts and circumstances of the case, submission of the appellant and perused the assessment order. I find that Sh. Vijay Mannan was one of the employees of the appellant company. He stated that the loan was received fro…

Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 26, New Delhi

The appeal of the revenue is dismissed

ITA 1181/DEL/2018[2015-16]Status: DisposedITAT Delhi06 Sept 2018AY 2015-16

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…ome-tax, Delhi v. SMC Share Brokers Ltd [2007] 159 TAXMAN 306 (DELHI); h. HR Mehta v. Assistant Commissioner of Income-tax ITA No. 58 of 2001 (Bombay HC); i. Multitex Filtration Engineers (P.) Ltd v. Deputy Commissioner of Income Circle-5(1), New Delhi [2007] 13 SOT 208 (DELHI); Amarjit Singh Bakshi (HUF) v. Assistant Commissioner of Income- tax [2003] 85 ITD 13 (Delhi) ™ 8.2 I have considered the facts and circumstances of the case, submission of the appellant and perused the assessment order. I find that Sh. Vijay Mannan was one of the employees of the appellant company. He stated that the loan was received fro…

Gd Foods Manufacturing (India) Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 26, New Delhi

The appeal of the revenue is dismissed

ITA 1180/DEL/2018[2014-15]Status: DisposedITAT Delhi06 Sept 2018AY 2014-15

Bench: Shri Prashant Maharishi & Shri K. N. Chary

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Sanjit Singh, CIT DR
Section 132Section 153A

…ome-tax, Delhi v. SMC Share Brokers Ltd [2007] 159 TAXMAN 306 (DELHI); h. HR Mehta v. Assistant Commissioner of Income-tax ITA No. 58 of 2001 (Bombay HC); i. Multitex Filtration Engineers (P.) Ltd v. Deputy Commissioner of Income Circle-5(1), New Delhi [2007] 13 SOT 208 (DELHI); Amarjit Singh Bakshi (HUF) v. Assistant Commissioner of Income- tax [2003] 85 ITD 13 (Delhi) ™ 8.2 I have considered the facts and circumstances of the case, submission of the appellant and perused the assessment order. I find that Sh. Vijay Mannan was one of the employees of the appellant company. He stated that the loan was received fro…

Musaddilals Jewellers (India) Private Limited., Hyderabad vs. Asst. Commissioner of Income Tax, Circle-16(2)., Hyderabad

In the result, appeal of the assessee is allowed

ITA 1499/HYD/2017[2012-13]Status: DisposedITAT Hyderabad11 Jul 2018AY 2012-13

Bench: Smt P. Madhavi Devi & Shri S. Rifaur Rahmanassessment Year: 2012-13 Musaddilals Jewellers (India) Vs. Asst. Commissioner Of Pvt. Ltd., Hyderabad. Income-Tax, Circle – 16(2), Hyderabad. Pan – Aafcm 4841 H

For Appellant: Shri K.C. DevdasFor Respondent: Smt. B.K. Vishnu Priya
Section 131Section 132Section 143(1)

…s process, he relied on the following case law: 1. ACIT Vs. M/s Larsco Entertainment Pvt. Ltd., 249/Hyd/2014 2. ITO Vs. Premanand, 25 SOT 11 ( ITAT, Jodh.) 3. Jagadamba Trading Co. Vs. ITO, 16 SOT 66 (Jodh.) 4. Multitex Filtration Engineers (P) Ltd. Vs. DCIT, 13 SOT 208 (Del.) 5. CIT Vs. Nikunj Eximp Enterprises (P) Ltd., 372 ITR 619 6. Mohanlal R. Daga Vs. ITO, 147 Taxman 28 7. CIT Vs. Bholanath Poly Fab Pvt. Ltd., 355 ITR 290 (Guj) 8. Prakash Chand Natha Vs. CIT, 301 ITR 134 (MP) 9. CIT Vs. MK Brothers, 163 ITR 249 (Guj.) 10. CIT Vs. Sunrise Tooling System P. Ltd., 361 ITR 206 (Guj.) 11. CIT Vs. Pradeep Kumar G…

Jigar Palm Resorts P.Ltd, Mumbai vs. ITO 8(2)(1), Mumbai

In the result, appeal of the assessee is allowed for statistical purpose

ITA 7628/MUM/2014[2010-11]Status: DisposedITAT Mumbai10 Feb 2017AY 2010-11

Bench: Shri D.Karunakara Rao & Shri Pawan Singh

For Appellant: Mr. Devendra Jain (AR)For Respondent: Mr. Saurabh Kumar (DR)
Section 132Section 133Section 143(3)Section 253Section 254(1)Section 68

…f Mukesh Choksi has been deleted by the Mumbai Tribunal. The ld AR for assessee also elide on the decision of Indore Tribunal in ACIT Vs ETC Industries Ltd [2012] taxman.com 457 (Indore), Delhi Tribunal in Multitex Filtration Engineers (P) Ltd. Vs DCIT [2007] 13 SOT 208 (Delhi). On the other hand, ld. DR for the Revenue supported the order of authorities below. The ld. DR for the Revenue argued that in a search and seizure action u/s 132 in case of Mahasagar Securities Pvt. Ltd., it was revealed that Mukesh Choksi (C.A.) floated 36 companies for providing bogus entries of share application money and the assessee-…

Multitex Filtration Engineers (P.) Ltd. v. Deputy Commissioner of Income Circle-5(1), New Delhi (13 SOT 208) — Cited in 15 Judgments | BharatTax