Naresh K. Pahuja v. Income Tax Appellate Tribunal

54 Taxmann.com 258High Court2015#4754 most cited

What is Naresh K. Pahuja v. Income Tax Appellate Tribunal authority for?

Merely routing a gift through a banking channel does not, by itself, establish the genuineness of the gift; other evidence is required to prove its genuineness.

25

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2017 to 2024.

Also referred to as

Naresh K. Pahuja · Income Tax Appellate Tribunal · 54 Taxmann.com 258 · 375 ITR 526 · gift genuineness · banking channel · section 254 · undisclosed income · cash credit

Also reported as

375 ITR 526

Issues it is cited on

circular tradingsummons under section 131price riggingsurvey under section 133asection 48section 44asection 44adloose papersconcealment of incomecross objectionunexplained expendituresection 254

Judgments citing Naresh K. Pahuja v. Income Tax Appellate Tribunal

ITO 1(1)(1), Mumbai vs. Art Housing P. Ltd, Mumbai

In the result, this appeal filed by the Revenue stands allowed

ITA 522/MUM/2017[2009-10]Status: DisposedITAT Mumbai04 Jan 2018AY 2009-10

Bench: Shri Shamim Yahyaआयकर अपील सं./I.T.A. No.522/Mum/2017 ("नधा"रण वष" / Assessment Year: 2009-10) Ito-1(1)(1), M/S. Art Housing Pvt. Ltd. 534, Aayakar Bhawan, Block No. 302, Mehta Business बनाम/ M. K. Road, Mumbai-400 020 Centre, Khaitan Chambers, Vs. 143/145, Modi Street, Fort, Mumbai-400 001 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aahca 6007 F (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : Ms. N. Hemalatha ""यथ" क" ओर से/Respondent By : Shri Dharan Gandhi & Shri Vishesh Sangoi सुनवाई क" तार"ख / : 11.10.2017 Date Of Hearing घोषणा क" तार"ख / : 04.01.2018 Date Of Pronouncement आदेश / O R D E R Per Shamim Yahya, A. M.: This Appeal By The Revenue Is Directed Against Order Of The Ld. Commissioner Of Income Tax (Appeals) Dated 26.01.2016 & Pertains To Assessment Year 2009-10. 2. The Grounds Of Appeal Read As Under: I. "Whether, On The Facts & Circumstances Of The Case & In Law, The Cit(A) Was Justified In Directing The Deletion Of The Sum Brought To Tax By The 2 Ito Vs. M/S. Art Housing Pvt. Ltd. Ao As Unexplained Income Under Section 68 Of The Income Tax Act, 1961 In Respect Of Moneys Credited In The Books As Share Application Money Rs.45,00,000?"

For Appellant: Ms. N. HemalathaFor Respondent: Shri Dharan Gandhi &
Section 68

…आयकर अपील"य अ"धकरण “एक-सद"य मामला” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI "ी शमीम याहया, लेखा सद"य के सम" । BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No.522/Mum/2017 ("नधा"रण वष" / Assessment Year: 2009-10) ITO-1(1)(1), M/s. Art Housing Pvt. Ltd. 534, Aayakar Bhawan, Block No. 302, Mehta Business बनाम/ M. K. Road, Mumbai-400 020 Centre, Khaitan Chambers, Vs. 143/145, Modi Street, Fort, Mumbai-400 001 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. AAHCA 6007 F (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant by : Ms. N. Hemalatha ""यथ" क" ओर…

DCIT 5(2)(1), Mumbai vs. Karp Impex Ltd, Mumbai

ITA 6761/MUM/2016[2007-08]Status: DisposedITAT Mumbai06 Dec 2017AY 2007-08

Bench: Shri Rajendra, Am & Shri Sandeep Gosain, Jm आयकरअपीलसं./ I.T.A. No. 6761, 6760 & 6759/Mum/2016 (निर्धारणवर्ा / Assessment Year: 2007-08, 2009-10 & 2010-11)

For Appellant: Sh. M. V. Rajguru, DRFor Respondent: Sh. Sashank Dundu, AR
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “L” BENCH, MUMBAI BEFORE SHRI RAJENDRA, AM & SHRI SANDEEP GOSAIN, JM आयकरअपीलसं./ I.T.A. No. 6761, 6760 & 6759/Mum/2016 (निर्धारणवर्ा / Assessment Year: 2007-08, 2009-10 & 2010-11) DCIT 5(2)(1) Karp Impex Ltd बिधम/ 1411, 14th Floor, Prasad Room No. 571, Aayakar Bhavan, M. k. Road, Chambers, Tata Rd, Vs. Mumbai-400020 Opera House, Mumbai. स्थायीलेखासं./जीआइआरसं./ PAN/GIR No. AABCK1823F & आयकरअपीलसं./ I.T.A. No. 6652, 6653 & 6651/Mum/2016 (निर्धारणवर्ा / Assessment Year: 2007-08, 2009-10 & 2010-11) Karp Impex Ltd DCIT 5(2)(1) 1411, 14th Floor, Prasad बिधम/ Room No. 571, Aayaka…

DCIT Cen Cir 3, Mumbai vs. Swan Energy Ltd, Mumbai

ITA 6662/MUM/2014[2011-12]Status: DisposedITAT Mumbai06 Dec 2017AY 2011-12

Bench: Shri Rajendra, Am & Shri Sandeep Gosain, Jm आयकरअपीलसं./ I.T.A. No. 6662 & 3870/Mum/2014 (निर्धारणवर्ा / Assessment Year: 2011-12 & 2010-11) Dcit Cen Cir 3 M/S Swan Energy Ltd. Room No. 905, Pratistha Formerly Known As Swan Mills Ltd, 2Nd Bhavan, Marines Lines, बिधम/ Mumbai-400020. Floor, Feltham House, Vs. Ballard Estate, J.N. Herdia Marg, Mumbai- 400001. स्थायीलेखासं./जीआइआरसं./ Pan/Gir No. Aabcs7890Q & आयकरअपीलसं./ I.T.A. No. 5778 & 2924/Mum/2014 (निर्धारणवर्ा / Assessment Year:2011-12 & 2010-11) M/S Swan Energy Ltd. Acit Rg 7(2) Formerly Known As Swan Room No. 626, M. K. बिधम/ Mills Ltd, 2Nd Floor, Feltham Road, Churchgate, Vs. House, Ballard Estate, J.N. Mumbai-400020. Herdia Marg, Mumbai- 400001. अपीलाथीकीओरसे/ Appellant By : Sh. J. P. Bairagazd प्रत्यथीकीओरसे/Respondentby : Ms. Abha Kala Chanda सुनवाईकीतारीख/ : 27/09/2017 Date Of Hearing घोषणाकीतारीख / : 06/12/2017 Date Of Pronouncement M/S Swan Energy Ltd..

For Appellant: Sh. J. P. BairagazdFor Respondent: Ms. Abha Kala Chanda
Section 14Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI RAJENDRA, AM & SHRI SANDEEP GOSAIN, JM आयकरअपीलसं./ I.T.A. No. 6662 & 3870/Mum/2014 (निर्धारणवर्ा / Assessment Year: 2011-12 & 2010-11) DCIT Cen Cir 3 M/s Swan Energy Ltd. Room No. 905, Pratistha Formerly Known as Swan Mills Ltd, 2nd Bhavan, Marines Lines, बिधम/ Mumbai-400020. Floor, Feltham House, Vs. Ballard Estate, J.N. Herdia Marg, Mumbai- 400001. स्थायीलेखासं./जीआइआरसं./ PAN/GIR No. AABCS7890Q & आयकरअपीलसं./ I.T.A. No. 5778 & 2924/Mum/2014 (निर्धारणवर्ा / Assessment Year:2011-12 & 2010-11) M/s Swan Energy Ltd. ACIT RG 7(2) Formerly Known as S…

Srk Gems and Gifts Private Limited, Mumbai vs. Income Tax Officer-5(3)(4), Mumbai

In the result, all the threes appeals of the assessee are partly allowed

ITA 5099/MUM/2017[2009-10]Status: DisposedITAT Mumbai30 Nov 2017AY 2009-10

Bench: Shri D.T. Garasia

For Appellant: Shri Piramal M. Parikh, A.RFor Respondent: Smt. N. Hemalatha, D.R
Section 143(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI D.T. GARASIA, JUDICIAL MEMBER ITA Nos.5099, 5100 & 5101/M/2017 Assessment Years: 2009-10, 2012-13 & 2013-14 M/s. SRK Gems and Gifts Pvt. ITO 5(3)(4), 565, Ltd., Aayakar Bhavan, C/2nd Floor, M.K. Road, Vs. Mansoorali Mansion, Marine Lines, 2nd Bhattwadi, Girgaum, Mumbai – 400 004 Mumbai-400 004 PAN: AABCC6699P (Appellant) (Respondent) Present for: Assessee by : Shri Piramal M. Parikh, A.R. Revenue by : Smt. N. Hemalatha, D.R. Date of Hearing : 07.11.2017 Date of Pronouncement : 30.11.2017 O R D E R Per D.T. Garasia, Judicial Member: Th…

ITO WD 5(3)(2), Mumbai vs. Shikha Diamonds P.Ltd, Mumbai

Accordingly this ground raised by the revenue is partly allowed

ITA 3302/MUM/2017[2007-08]Status: DisposedITAT Mumbai08 Nov 2017AY 2007-08

Bench: Shri R. C. Sharma, Am & Shri Sandeep Gosain, Jm आयकरअपीलसं./ I.T.A. No. 3302/Mum/2017, (निर्धारणवर्ा / Assessment Year: 2007-08)

For Appellant: Shri V. JustinFor Respondent: None
Section 132(4)Section 133(6)Section 143(1)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI R. C. SHARMA, AM & SHRI SANDEEP GOSAIN, JM आयकरअपीलसं./ I.T.A. No. 3302/Mum/2017, (निर्धारणवर्ा / Assessment Year: 2007-08) ITOWd - 5(3)(2) Shikha Diamonds Pvt. R. No. 526, 5th floor, Ltd बिधम/ AayakarBhavan, M. k. Road, 447A Panchratna Opera Vs. Mumbai. House, Charni Rd, Mumbai स्थायीलेखासं./जीआइआरसं./ PAN/GIR No. AAJCS5918B (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant by : Shri V. Justin प्रत्यथीकीओरसे/Respondentby : None सुनवाईकीतारीख/ : 06/09/2017 Date of Hearing घोषणाकीतारीख / : 08/11/2017 Date of Pronouncement आदे…