Navodaya Castle (P) Ltd. v. CIT

56 Taxmann.com 18Supreme Court of India2015#1494 most cited

What is Navodaya Castle (P) Ltd. v. CIT authority for?

Mere production of identity documents like a certificate of incorporation or PAN is insufficient to prove the genuineness of a transaction or the investor under Section 68, especially when material indicates the investor is a paper company and not a genuine party.

76

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2025.

Also referred to as

Navodaya Castle v. CIT · Section 68 · share application money · genuineness of transaction · identity of subscriber · paper company · unexplained cash credit · burden of proof · source of source · accommodation entry · mere identity documents insufficient

Sections most often in play

Section 133(6)Section 143(3)Section 147Section 148Section 271(1)(c)Section 68Section 131Section 132

Issues it is cited on

source of sourceshare application moneyaddition u/s 68entry operatoraccommodation entrygenuineness of the transactionunexplained cash creditsection 133(6)section 132(4)section 68undisclosed incomesection 132

Judgments citing Navodaya Castle (P) Ltd. v. CIT

COMET ENTERPRISE,MUMBAI vs. ITO WARD - 16(2)(1), MUMBAI

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

ITA 5090/MUM/2025[2022-23]Status: DisposedITAT Mumbai18 Dec 2025AY 2022-23

Bench: Shri Om Prakash Kant () & Shri Anikesh Banerjee () Assessment Year: 2022-23

For Respondent: Ms. Ridhisha Jain (Virtually appear)
Section 271ASection 272A(1)(d)Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI ANIKESH BANERJEE (JUDICIAL MEMBER) Assessment Year: 2022-23 Comet Enterprise, ITO Ward-16(2)(1), 601, Shreyas Residency, Podar Aayakar Bhavan, Vs. Road, Santacruz West, Mumbai-400020. Mumbai-400054. PAN NO. AAPFC 9342 L Appellant Respondent : Ms. Ridhisha Jain (Virtually appear) Assessee by Revenue by : Mr. R. A. Dhyani, CIT-DR : 16/10/2025 Date of Hearing Date of pronouncement : 18/12/2025 ORDER PER OM PRAKASH KANT, AM This appeal by the assessee is directed against order dated 21.07.2025 p…

PRINCIPAL COMMISSIONER OF INCOME TAX 2 KOLKATA vs. M/S DEVBHUMI VINIMAY PVT LTD

Accordingly, the appeal fails and is dismissed

ITAT/16/2025HC Calcutta22 Jul 2025

Bench: : The Hon’Ble Chief Justice T.S Sivagnanam

Section 143(3)Section 260ASection 68

…Income Tax Appellate Tribunal was not justified in law in not in holding that the assessee has proved the identity and genuineness of transaction of cash deposit, ignoring the decision of Hon'ble Supreme Court in the case of Novodaya Castle (P) Ltd [(2015) 56 Taxmann.com 18(SC)? c) WHETHER in facts and in the circumstances of the case the Ld. Income Tax Appellate Tribunal was not justified in law in not in not following the judicial principles laid down in the matter of Pr. CIT (Cen)-2 Kolkata vs M/s BST Infratech Ltd. in ITAT/67/2024 dated 23/04/2024, [2024]161 Taxman.co, 668 (Calcutta) which is earlier…

EASTERN AND WESTERN DRESSES TRADING PRIVATE LIMITED,NEW DELHI vs. ITO WARD-8(1), NEW DELHI

Appeal is dismissed

ITA 1939/DEL/2020[2011-12]Status: DisposedITAT Delhi03 Jul 2025AY 2011-12

Bench: Shri Satbeer Singh Godara & Shri S. Rifaur Rahmanassessment Year: 2011-12 Vs. Income Tax Officer, M/S. Eastern & Western Dresses Trading Pvt. Ltd., Ward-8(1), No. 7, Shankar Vihar, New Delhi New Delhi Pan: Aabce5153G (Appellant) (Respondent) Assessee By None Department By Sh. Rajesh Kumar Dhanesta, Sr. Dr

Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘B’ NEW DELHI BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER Assessment Year: 2011-12 Vs. Income Tax Officer, M/s. Eastern and Western Dresses Trading Pvt. Ltd., Ward-8(1), No. 7, Shankar Vihar, New Delhi New Delhi PAN: AABCE5153G (Appellant) (Respondent) Assessee by None Department by Sh. Rajesh Kumar Dhanesta, Sr. DR Date of hearing 03.07.2025 Date of pronouncement 03.07.2025 ORDER PER SATBEER SINGH GODARA, JM This assessee’s appeal for assessment year 2011-12, arises against the Commissioner of Income Tax (Appea…

NARESHBHAI ARJANBHAI LATHIYA,SURAT vs. ACIT, CIRCLE-3(3), SURAT

In the result, the appeal of the assessee is partly allowed

ITA 909/SRT/2024[2012-13]Status: DisposedITAT Surat09 Jun 2025AY 2012-13

Bench: Shri Siddhartha Nautiyal & Shri Bijayananda Prusethआयकर अपील सं./Ita No.909/Srt/2024 Assessment Year: (2012-13) (Hybrid Hearing) Nareshbhai Arjanbhai Lathiya, Vs. Acit, 317, Regal Diamond Centre, Tata Circle – 3(3), Road No. 1 &2 Opera House, Surat Mumbai - 400004 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Adlpp8388A (Appellant) (Respondent) Appellant By Shri P. M. Jagasheth, Ca Respondent By Shri Mukesh Jain, Sr. Dr Date Of Hearing 23/04/2025 Date Of Pronouncement 09/06/2025

Section 132Section 133(6)Section 143(3)Section 147Section 148Section 250Section 271(1)(c)Section 69C

…IN THE INCOME-TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.909/SRT/2024 Assessment Year: (2012-13) (Hybrid Hearing) Nareshbhai Arjanbhai Lathiya, Vs. ACIT, 317, Regal Diamond Centre, Tata Circle – 3(3), Road No. 1 &2 Opera House, Surat Mumbai - 400004 "थायीलेखासं./जीआइआरसं./PAN/GIR No: ADLPP8388A (Appellant) (Respondent) Appellant by Shri P. M. Jagasheth, CA Respondent by Shri Mukesh Jain, Sr. DR Date of Hearing 23/04/2025 Date of Pronouncement 09/06/2025 आदेश / O R D E R PER BIJAYANANDA PRUSETH, AM:…

PRINCIPAL COMMIDDIONER OF INCOME TAX CENTRAL 1 KOLKATA vs. WISE INVESTMENT PRIVATE LIMNITED

Accordingly, the appeal fails and is dismissed

ITAT/238/2024HC Calcutta06 May 2025

Bench: THE HON'BLE THE CHIEF JUSTICE T.S SIVAGNANAM,HON'BLE JUSTICE CHAITALI CHATTERJEE (DAS)

Section 142(1)Section 143(2)Section 260ASection 68

…ITAT NO. 238 OF 2024 REPORTABLE Page 1 of 11 IN THE HIGH COURT OF JUDICATURE AT CALCUTTA SPECIAL JURISDICTION (INCOME TAX) ORIGINAL SIDE RESERVED ON: 25.04.2025 DELIVERED ON:06.05.2025 CORAM: THE HON’BLE THE CHIEF JUSTICE T.S. SIVAGNANAM AND THE HON’BLE JUSTICE CHAITALI CHATTERJEE (DAS) ITAT/238/2024 (IA NO: GA/2/2024) THE PRINCIPAL COMMISSIONER OF INCOME TAX CENTRAL 1, KOLKATA VERSUS WISE INVESTMENT PRIVATE LIMITED Appearance:- Mr. Soumen Bhattacharjee, Adv. Mr. Ankan Das, Adv. Ms. Shradhya Ghosh, Adv. …..For the Appellant. Mr. Abhratosh Majumdar, Sr. Adv.…

SURABHI ENTERTAINMENT PRIVATE LIMITED ( PREVIOUSLY KNOWN AS PEARLS ENTERTAINMENT PRIVATE LIMITED),NEW DELHI vs. DCIT, CIRCLE-24(2), NEW DELHI

In the result, this appeal stands dismissed on merit

ITA 9736/DEL/2019[2011-12]Status: DisposedITAT Delhi03 Sept 2024AY 2011-12

Bench: Shri Kul Bharat & Shri Avdhesh Kumar Mishra

Section 132Section 143(3)Section 147Section 148Section 234ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’: NEW DELHI BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI AVDHESH KUMAR MISHRA, ACCOUNTANT MEMBER ITA No.9736/Del/2019, A.Y.2011-12) Surabhi Entertainment Pvt. DCIT, Ltd. (Previously known as Circle-24(2) Pearls Entertainment Pvt. Ltd.) Vs. New Delhi 705, 7th Floor, Manjusha Building, 57, Nehru Place, New Delhi PAN: AAECP3922F (Appellant) (Respondent) Appellant by None Respondent by Sh. Anuj Garg, Sr. DR Date of Hearing 05/06/2024 Date of Pronouncement /09/2024 ORDER PER AVDHESH KUMAR MISHRA, AM This appeal for the Assessment Year (hereinafter, the ‘AY…

ITO, WARD- 1)1), NAGPUR vs. AXYKNO ENTERPRISES PVT. LTD., NAGPUR

In the result, appeal filed by the Revenue is dismissed

ITA 47/NAG/2019[2012-13]Status: DisposedITAT Nagpur02 Sept 2024AY 2012-13

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Kapil Hirani a/wFor Respondent: Shri Kailash C. Kanojiya
Section 132(4)Section 143(3)Section 263Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI K.M. ROY, ACCOUNTANT, MEMBER ITA no.47/Nag./2019 (Assessment Year : 2012–13) Income Tax Officer ……………. Appellant Ward–1(1), Nagpur v/s M/s. Axykno Enterprises Pvt. Ltd. Level–3, Leela Vista, West High Court Road ……………. Respondent Bajaj Nagar, Nagpur 440 010 PAN – AAJCA2942B Assessee by : Shri Kapil Hirani a/w Shri Mukesh Agrawal Revenue by : Shri Kailash C. Kanojiya Date of Hearing – 05/08/2024 Date of Order – 02/09/2024 O R D E R PER K.M. ROY, A.M. The Revenue has filed the captioned appeal challeng…

ROSELABS POLYMERS LIMITED,AHMEDABAD vs. DCIT, CIRCLE-3(1)(2), AHMEDABAD

In the result, the appeal filed by the Assessee is dismissed in limine

ITA 425/AHD/2019[2012-13]Status: DisposedITAT Ahmedabad21 Feb 2024AY 2012-13

Bench: Ld. Cit(A) For The Assessment Year 2012-13 An Exparte Appellate Order Was Passed. For The Assessment Year 2012-13 One Shri Sagar Vasoya Appeared Before Ld. Cit(A), However The Assessee Appeal Was Dismissed By A Detailed Speaking Order.

Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Smt. Annapurna Gupta, Accountant Member And Shri T.R. Senthil Kumar, Judicial Member ITA No: 425/AHD/2019 & ITA No: 28/AHD/2018 Assessment Years: 2012-13 & 2013-14 Roselabs Polymers Ltd., The DCIT, 6-7, Vireshwar Estate, Circle-3(1)(2), Survey No-4-15p, Vs Ahmedabad Kerala, N H-8, Bavla, Bagodara Road, (Respondent) Ahmedabad, Gujarat-382020 PAN: AAFCR2445A (Appellant) Assessee Represented: None Revenue Represented: Dr. Darsi Suman Ratnam, CIT-DR Date of hearing : 01-02-2024 Date of pronouncement : 21-02-2024 आदेश/ORDER PER : T.R. SENTHIL…

ROSELABS POLYMERS LIMITED,,AHMEDABAD vs. THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-3(1)(2),, AHMEDABAD

In the result, the appeal filed by the Assessee is dismissed in limine

ITA 28/AHD/2018[2013-14]Status: DisposedITAT Ahmedabad21 Feb 2024AY 2013-14

Bench: Ld. Cit(A) For The Assessment Year 2012-13 An Exparte Appellate Order Was Passed. For The Assessment Year 2012-13 One Shri Sagar Vasoya Appeared Before Ld. Cit(A), However The Assessee Appeal Was Dismissed By A Detailed Speaking Order.

Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Smt. Annapurna Gupta, Accountant Member And Shri T.R. Senthil Kumar, Judicial Member ITA No: 425/AHD/2019 & ITA No: 28/AHD/2018 Assessment Years: 2012-13 & 2013-14 Roselabs Polymers Ltd., The DCIT, 6-7, Vireshwar Estate, Circle-3(1)(2), Survey No-4-15p, Vs Ahmedabad Kerala, N H-8, Bavla, Bagodara Road, (Respondent) Ahmedabad, Gujarat-382020 PAN: AAFCR2445A (Appellant) Assessee Represented: None Revenue Represented: Dr. Darsi Suman Ratnam, CIT-DR Date of hearing : 01-02-2024 Date of pronouncement : 21-02-2024 आदेश/ORDER PER : T.R. SENTHIL…

ASSISTANT COMMISSIONER OF INCOME TAX,CIRCLE 1(1), RAIPUR vs. M/S R.R. INDUSTRIAL CORPORATION (INDIA) PRIVATE LIMITED, RAIPUR

ITA 144/RPR/2018[2013-14]Status: DisposedITAT Raipur11 Jul 2023AY 2013-14

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं. / Ita No. 144/Rpr/2018 "नधा"रण वष" / Assessment Year : 2013-14 The Assistant Commissioner Of Income Tax-1(1), Raipur (C.G.) .......अपीलाथ" / Appellant बनाम / V/S. M/S. R.R. Industrial Corporation (India) Pvt. Ltd., Station Road, Telghani Naka, Raipur (C.G.) Pan : Aaecr4291B ……""यथ" / Respondent

For Appellant: Shri Amit M. Jain, AdvocateFor Respondent: Smt. Ila M. Parmar, CIT-DR
Section 143(2)Section 143(3)Section 250(4)Section 68

…आयकर अपील"य अ"धकरण "यायपीठ रायपुर म"। IN THE INCOME TAX APPELLATE TRIBUNAL, RAIPUR BENCH, RAIPUR BEFORE SHRI RAVISH SOOD, JUDICIAL MEMBER AND SHRI ARUN KHODPIA, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No. 144/RPR/2018 "नधा"रण वष" / Assessment Year : 2013-14 The Assistant Commissioner of Income Tax-1(1), Raipur (C.G.) .......अपीलाथ" / Appellant बनाम / V/s. M/s. R.R. Industrial Corporation (India) Pvt. Ltd., Station Road, Telghani Naka, Raipur (C.G.) PAN : AAECR4291B ……""यथ" / Respondent Assessee by :Shri Amit M. Jain, Advocate, Revenue by :Smt. Ila M. Parmar, CIT-DR सुनवाई क" तार"ख / Date of Hearing :12.04.2023 घो…

NANDA SUMERMAL JAIN,MUMBAI vs. ITO 19 (2) (4), MUMBAI

ITA 2526/MUM/2022[2013-14]Status: DisposedITAT Mumbai09 Mar 2023AY 2013-14
For Appellant: Shri Bharat KumarFor Respondent: Shri Chetan M. Kacha
Section 143Section 143(1)Section 143(3)Section 234ASection 271(1)(c)

…so placed reliance on the judgments in the case of PCIT (Central) – 1 Vs. NRA Iron & Steel Private Limited: [2019] 103 Taxmann.com 48 (SC) and Navodaya Castle Private Limited Vs. 8 ITA. No. 2526 & 2527/Mum/2022 Assessment Year: 2013-14 & 2014-15 CIT : [2015] 56 Taxmann.com 18 (SC). He further submitted that even if, for the sake of arguments, the Tribunal was to conclude that the Assessing Officer failed to make inquiries, the matter should be remanded back to the file of the Assessing Officer for carrying out fresh inquiries as per the judgment of the Hon‟ble Delhi High Court in the case of CIT-II Vs. Jansampar…

TRIJAL ENTERPRISES,BHUBANESWAR vs. ACIT, CIRCLE- 4(1), BHUBANESWAR

ITA 185/CTK/2020[2016-17]Status: DisposedITAT Cuttack15 Nov 2022AY 2016-17

Bench: S/Shri George Mathan & Arun Khodpiaassessment Year : 2016-17 Trijal Enterprises, Hall No.6, Vs. Acit, Circle-4(1), Fourth Floor, Bmc Bhawani Bhubaneswar Coom. Complex, Saheed Nagar, Bhubaneswar. Pan/Gir No.Aakft 6687 L (Appellant) .. ( Respondent) Assessee By : Shri P.K.Mishra,Ca P.K.Panda, Ars Revenue By : Shri M.K.Gautam, Cit Dr Date Of Hearing : 15/11/2022 Date Of Pronouncement : 15/11/2022 O R D E R Per Bench This Is An Appeal Filed By The Assessee Against The Order Of The Ld Cit(A)-1, Bhubaneswar Dated 22.6.2020 In Appeal No.0366/2018-19 For The Assessment Year 2016-17. 2. It Was Submitted By Ld Ar That The Assessee Is A Partnership Firm. The Partnership Firm Was Originally Constituted By Partnership Deed Dated 1.11.2015, Wherein, There Were Two Partners Namely; Shri Rajesh Polaki & Sri Malchit Chetan Kumar Patra. The Said Partnership Did Not Do Any Business. The Partnership Was Constituted For The Purpose Of Doing The Business Of Gold Jewellery. The Partnership Was Reconstituted On 1.3.2016, P A G E 1 | 37 Assessment Year : 2016-17

For Appellant: Shri P.K.Mishra,CA P.K.Panda, ARsFor Respondent: Shri M.K.Gautam, CIT DR
Section 131Section 133(6)Section 143(1)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE S/SHRI GEORGE MATHAN, JUDICIAL MEMBER AND ARUN KHODPIA, ACCOUNTANT MEMBER Assessment Year : 2016-17 Trijal Enterprises, Hall No.6, Vs. ACIT, Circle-4(1), Fourth Floor, BMC Bhawani Bhubaneswar Coom. Complex, Saheed Nagar, Bhubaneswar. PAN/GIR No.AAKFT 6687 L (Appellant) .. ( Respondent) Assessee by : Shri P.K.Mishra,CA P.K.Panda, ARs Revenue by : Shri M.K.Gautam, CIT DR Date of Hearing : 15/11/2022 Date of Pronouncement : 15/11/2022 O R D E R Per Bench This is an appeal filed by the assessee against the order of the ld CIT(A)-1, Bhubaneswar date…

INCOME TAX OFFICER 15(3)(4), MUMBAI vs. M/S.SUNSHAKTI OIL REFINERY PRIVATE LIMITED , MUMBAI

ITA 6006/MUM/2017[2012-13]Status: DisposedITAT Mumbai05 Jul 2022AY 2012-13

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm M/S Sunshakti Oil Refinery Income Tax Officer, Private Limited Ward 15(3)(4) Room No. 15B, D–46, S–11, Mg Complex, Vs. Aayakar Bhavan, Mk Road, Amarjyot Chs, Sector–14, Mumbai-400 020 Vashi, Navi Mumbai (Respondent) (Appellant) Pan No. Aapcs2034N Assessee By : None Revenue By : Shri Hoshang B. Irani, Dr Date Of Hearing: 05.07.2022 Date Of Pronouncement : 05.07.2022

For Appellant: NoneFor Respondent: Shri Hoshang B. Irani, DR
Section 14Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI PAVAN KUMAR GADALE, JM M/s Sunshakti Oil Refinery Income Tax Officer, Private Limited Ward 15(3)(4) Room no. 15B, D–46, S–11, MG Complex, Vs. Aayakar Bhavan, MK Road, Amarjyot CHS, Sector–14, Mumbai-400 020 Vashi, Navi Mumbai (Respondent) (Appellant) PAN No. AAPCS2034N Assessee by : None Revenue by : Shri Hoshang B. Irani, DR Date of hearing: 05.07.2022 Date of pronouncement : 05.07.2022 O R D E R PER PRASHANT MAHARISHI, AM: 01. This appeal is filed by the learned Assessing Officer against the order passed by th…

ITO-15(2)(4), MUMBAI vs. M/S PRAVIR POLYMERS PVT LTD., MUMBAI

ITA 2595/MUM/2019[2011-12]Status: DisposedITAT Mumbai29 Apr 2022AY 2011-12

Bench: Shri Kuldip Singh () & Shri Om Prakash Kant () Assessment Year: 2011-12 Income Tax Officer-15(2)(4), M/S Pravir Polymers Pvt. Ltd., Room No. 360, Aayakar Bhavan, M.K. 601/602, Delta, Central Avenue, Road, Marine Lines, Vs. Technology Street, Hiranandani Mumbai-400020. Garden Powai, Mumbai-400076. Pan No. Aaacp 4621 K Appellant Respondent

For Appellant: Dr. K. Shivram, Sr. AdvocateFor Respondent: Mr. C.T. Mathews, DR
Section 114Section 132Section 139Section 143(3)Section 147Section 148Section 153ASection 153C

…ircumstances of the case and in Law, the Ld.CIT(A) erred holding that the assessee has proved the identify and genuineness of transaction of cash deposit, ignoring the recent decision of the Hon"ble Supreme court in the case of Novodaya Castle (P) Ltd. (2015) 56 Taxmann.com 18(SC) wherein the Apex Court has held that certificate of incorporation, PAN etc. were not sufficient for purpose of the identification of subscriber Company transaction when there is material to show that concrete evidence available in the form of ITD system data. M/s Pravir Polymers Pvt. Ltd. 3 ITA No. 2595/M/2019 & CO No. 103/M/2021 3. Th…

ACIT, CENTRAL CIRCLE-19, NEW DELHI vs. M/S K.R. PULP & PAPERS LTD,, NEW DELHI

In the result, the appeal of the Revenue is

ITA 5064/DEL/2017[2009-10]Status: DisposedITAT Delhi31 Mar 2022AY 2009-10

Bench: Shri R.K. Panda & Shri N.K. Choudhry

For Appellant: Ms. Monika Aggarwal, AdvocateFor Respondent: Smt. Sunita Singh, CIT-DR
Section 132Section 143(3)Section 147Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “C”: DELHI. BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI N.K. CHOUDHRY, JUDICIAL MEMBER ITA No.5064/Del./2017 Assessment Year 2009-10 The ACIT, Central M/s. KR Pulp and Papers Circle-19, Room No.104, vs., Ltd., 304, Roots Tower, ARA Centre, E-2, District Centre, Laxmi Jhandewalan, Nagar, New Delhi – 110 092 New Delhi. PAN AAACK5861C (Appellant) (Respondent) For Revenue : Smt. Sunita Singh, CIT-DR Shri Gautam Jain, Advocate Shri Lalit Mohan, C.A. For Assessee : Ms. Monika Aggarwal, Advocate. Date of Hearing : 03.02.2022 Date of Pronouncement : 31.03.20…

DCIT -15(2)(1), MUMBAI vs. M/S INDIAN INSTITUTE OF EXCELLENCE & CONSULTANCY PRIVATE LIMITED, MUMBAI

In the result, the appeal filed by the revenue is dismissed

ITA 2691/MUM/2019[2014-15]Status: DisposedITAT Mumbai01 Feb 2022AY 2014-15

Bench: Shri Prashant Maharish & Shri Pavan Kumar Gadaledcit, Cc-15(2)(1) Vs. M/S Indian Institute Of Room No. 357, 3Rd Floor Excellence & Aayakar Bhavan, M.K Consultancy Pvt Ltd Road, Mumbai – 400 4Th Floor, Gaurav 020 Plaza, Rrt Road, Mulund (W)-Mumbai- 400 080. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabci1667D Appellant .. Respondent Appellant By : Mr.V. Tripathi.Dr Respondent By : Mr.Virag Shah.Ar Date Of Hearing 12.01.2022 Date Of Pronouncement 02.02.2022 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Revenue Has Filed The Appeal Against The Order Of Cit(A)-24, Mumbai & Passed U/S 143(3) & 250 Of The Act. The Revenue Has Raised The Following Grounds Of Appeal:

For Appellant: Mr.V. Tripathi.DRFor Respondent: Mr.Virag Shah.AR
Section 143(1)Section 143(2)Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISH, ACCOUNTANT MEMBER & SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER DCIT, CC-15(2)(1) Vs. M/s Indian Institute of Room No. 357, 3rd floor Excellence & Aayakar Bhavan, M.K Consultancy Pvt Ltd Road, Mumbai – 400 4th Floor, Gaurav 020 Plaza, RRT Road, Mulund (W)-Mumbai- 400 080. "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AABCI1667D Appellant .. Respondent Appellant by : Mr.V. Tripathi.DR Respondent by : Mr.Virag Shah.AR Date of Hearing 12.01.2022 Date of Pronouncement 02.02.2022 आदेश / O R D E R PER PAVAN KUMAR GADALE JM: The revenue ha…

ACIT CC-3(2), CHENNAI vs. SURYADEV ALLOYS & POWER P LTD, CHENNAI

ITA 1982/CHNY/2017[2013-14]Status: DisposedITAT Chennai17 Dec 2021AY 2013-14

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./Ita Nos.:1982, 1746, 1747, 1748, 1749, 1750 & 1751/Chny/2017 िनधा"रण वष" / Assessment Years: 2013-14, 2007-08, 2008-09, 2009-10, 2010-11, 2011-12 & 2012-13 The Acit, M/S. Suryadev Alloys & Central Circle – 3(2), Power Pvt. Ltd., V. Chennai – 600 034. No.497 & 498, Isana Building, 8Th Floor, Poonamallee High Road, Arumbakkam, Chennai – 600 106. Pan: Aakcs 1246B (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./Ita Nos.:1788/Chny/2017 िनधा"रण वष" / Assessment Year: 2013-14 M/S. Suryadev Alloys & Power The Acit, Pvt. Ltd., Central Circle – 3(2), V. No.497 & 498, Isana Building, Chennai – 600 034. 8Th Floor,Poonamallee High Road, Arumbakkam, Chennai – 600 106. Pan: Aakcs 1246B (अपीलाथ"/Appellant) (""यथ"/Respondent) &

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Shri S. Bharat, CIT-DR
Section 113Section 153BSection 68

…आयकर अपीलीय अिधकरण, ‘ए’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी वी दुगा" राव,"या"यक सद"य एवं "ी जी मंजुनाथ, लेखा सद"य के सम" . BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.:1982, 1746, 1747, 1748, 1749, 1750 & 1751/CHNY/2017 िनधा"रण वष" / Assessment Years: 2013-14, 2007-08, 2008-09, 2009-10, 2010-11, 2011-12 & 2012-13 The ACIT, M/s. Suryadev Alloys & Central Circle – 3(2), Power Pvt. Ltd., v. Chennai – 600 034. No.497 & 498, ISANA Building, 8th Floor, Poonamallee High Road, Arumbakkam, Chennai – 600 106. PAN: AAKCS 12…

ACIT, CHENNAI vs. BMP STEELS P LTD, THIRUVALLUR

ITA 1981/CHNY/2017[2013-14]Status: DisposedITAT Chennai17 Dec 2021AY 2013-14

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./Ita Nos.:1982, 1746, 1747, 1748, 1749, 1750 & 1751/Chny/2017 िनधा"रण वष" / Assessment Years: 2013-14, 2007-08, 2008-09, 2009-10, 2010-11, 2011-12 & 2012-13 The Acit, M/S. Suryadev Alloys & Central Circle – 3(2), Power Pvt. Ltd., V. Chennai – 600 034. No.497 & 498, Isana Building, 8Th Floor, Poonamallee High Road, Arumbakkam, Chennai – 600 106. Pan: Aakcs 1246B (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./Ita Nos.:1788/Chny/2017 िनधा"रण वष" / Assessment Year: 2013-14 M/S. Suryadev Alloys & Power The Acit, Pvt. Ltd., Central Circle – 3(2), V. No.497 & 498, Isana Building, Chennai – 600 034. 8Th Floor,Poonamallee High Road, Arumbakkam, Chennai – 600 106. Pan: Aakcs 1246B (अपीलाथ"/Appellant) (""यथ"/Respondent) &

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Shri S. Bharat, CIT-DR
Section 113Section 153BSection 68

…आयकर अपीलीय अिधकरण, ‘ए’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी वी दुगा" राव,"या"यक सद"य एवं "ी जी मंजुनाथ, लेखा सद"य के सम" . BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.:1982, 1746, 1747, 1748, 1749, 1750 & 1751/CHNY/2017 िनधा"रण वष" / Assessment Years: 2013-14, 2007-08, 2008-09, 2009-10, 2010-11, 2011-12 & 2012-13 The ACIT, M/s. Suryadev Alloys & Central Circle – 3(2), Power Pvt. Ltd., v. Chennai – 600 034. No.497 & 498, ISANA Building, 8th Floor, Poonamallee High Road, Arumbakkam, Chennai – 600 106. PAN: AAKCS 12…

ACIT CC-3(2) , CHENNAI vs. SURYADEV ALLOYS & POWER P LTD , CHENNAI

ITA 1751/CHNY/2017[2012-13]Status: DisposedITAT Chennai17 Dec 2021AY 2012-13

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./Ita Nos.:1982, 1746, 1747, 1748, 1749, 1750 & 1751/Chny/2017 िनधा"रण वष" / Assessment Years: 2013-14, 2007-08, 2008-09, 2009-10, 2010-11, 2011-12 & 2012-13 The Acit, M/S. Suryadev Alloys & Central Circle – 3(2), Power Pvt. Ltd., V. Chennai – 600 034. No.497 & 498, Isana Building, 8Th Floor, Poonamallee High Road, Arumbakkam, Chennai – 600 106. Pan: Aakcs 1246B (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./Ita Nos.:1788/Chny/2017 िनधा"रण वष" / Assessment Year: 2013-14 M/S. Suryadev Alloys & Power The Acit, Pvt. Ltd., Central Circle – 3(2), V. No.497 & 498, Isana Building, Chennai – 600 034. 8Th Floor,Poonamallee High Road, Arumbakkam, Chennai – 600 106. Pan: Aakcs 1246B (अपीलाथ"/Appellant) (""यथ"/Respondent) &

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Shri S. Bharat, CIT-DR
Section 113Section 153BSection 68

…आयकर अपीलीय अिधकरण, ‘ए’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी वी दुगा" राव,"या"यक सद"य एवं "ी जी मंजुनाथ, लेखा सद"य के सम" . BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.:1982, 1746, 1747, 1748, 1749, 1750 & 1751/CHNY/2017 िनधा"रण वष" / Assessment Years: 2013-14, 2007-08, 2008-09, 2009-10, 2010-11, 2011-12 & 2012-13 The ACIT, M/s. Suryadev Alloys & Central Circle – 3(2), Power Pvt. Ltd., v. Chennai – 600 034. No.497 & 498, ISANA Building, 8th Floor, Poonamallee High Road, Arumbakkam, Chennai – 600 106. PAN: AAKCS 12…

ACIT CC-3(2) , CHENNAI vs. SURYADEV ALLOYS & POWER P LTD , CHENNAI

ITA 1750/CHNY/2017[ 2011-12]Status: DisposedITAT Chennai17 Dec 2021

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./Ita Nos.:1982, 1746, 1747, 1748, 1749, 1750 & 1751/Chny/2017 िनधा"रण वष" / Assessment Years: 2013-14, 2007-08, 2008-09, 2009-10, 2010-11, 2011-12 & 2012-13 The Acit, M/S. Suryadev Alloys & Central Circle – 3(2), Power Pvt. Ltd., V. Chennai – 600 034. No.497 & 498, Isana Building, 8Th Floor, Poonamallee High Road, Arumbakkam, Chennai – 600 106. Pan: Aakcs 1246B (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./Ita Nos.:1788/Chny/2017 िनधा"रण वष" / Assessment Year: 2013-14 M/S. Suryadev Alloys & Power The Acit, Pvt. Ltd., Central Circle – 3(2), V. No.497 & 498, Isana Building, Chennai – 600 034. 8Th Floor,Poonamallee High Road, Arumbakkam, Chennai – 600 106. Pan: Aakcs 1246B (अपीलाथ"/Appellant) (""यथ"/Respondent) &

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Shri S. Bharat, CIT-DR
Section 113Section 153BSection 68

…आयकर अपीलीय अिधकरण, ‘ए’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी वी दुगा" राव,"या"यक सद"य एवं "ी जी मंजुनाथ, लेखा सद"य के सम" . BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.:1982, 1746, 1747, 1748, 1749, 1750 & 1751/CHNY/2017 िनधा"रण वष" / Assessment Years: 2013-14, 2007-08, 2008-09, 2009-10, 2010-11, 2011-12 & 2012-13 The ACIT, M/s. Suryadev Alloys & Central Circle – 3(2), Power Pvt. Ltd., v. Chennai – 600 034. No.497 & 498, ISANA Building, 8th Floor, Poonamallee High Road, Arumbakkam, Chennai – 600 106. PAN: AAKCS 12…

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Navodaya Castle (P) Ltd. v. CIT (56 Taxmann.com 18) — Cited in 76 Judgments | BharatTax