NDR Promoters (P) Ltd. v. Pr. Commissioner of Income Tax

266 Taxmann 93Supreme Court of India2019#20218 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,418 Indian tax judgments — from 2022 to 2025.

Sections most often in play

Section 50 Section 09.09.2014 Section 107 Section 143(3)Section 147 Section 148 Section 16.07.2014 Section 24-03-2014

Judgments citing NDR Promoters (P) Ltd. v. Pr. Commissioner of Income Tax

Suburban Builders Private Limited, Mumbai vs. ITO-8(2)(4), Mumbai

In the result, the appeal filed by the Assessee stands allowed for statistical purposes

ITA 1135/MUM/2024[2007-08]Status: DisposedITAT Mumbai22 Jan 2025AY 2007-08

Bench: Shri Narender Kumar Choudhry & Ms. Renu Jauhriassessment Year: 2007-08

For Appellant: Shri Sanjay Kapadia, Ld. A.RFor Respondent: Ms. Monika H. Pande, Ld. Sr. DR

Section 143(3)Section 148Section 250

…n the Assessing Officer is directly on the issue and very much applicable in the instant case. It is necessary to mention here the decision given by the Hon'ble Supreme Court in the case of NDR Promoters (P) Ltd vs. Pr. Commissioner of Income Tax reported in 266 Taxmann 93 wherein the Hon'ble Court has held that the AO has made the additions to assessee's income u/s 68 in respect of amount received as Share Capital from several companies who were engaged in providing accommodation entries through paper companies were justified. The Hon'ble Supreme Court in the case of PCIT (Central-1) Vs NRA Iron and Steel (P)…

Sh. Ashok Kumar Porwal, Jhalawar vs. JCIT, Range-1, Kota

In the result, appeal of the assessee is partly allowed

ITA 572/JPR/2023[2010-11]Status: DisposedITAT Jaipur19 Dec 2023AY 2010-11

Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Sh. P. C. Parwal (CA)For Respondent: Smt Monisha Chaudhary (Addl. CIT)

Section 133(6)Section 147Section 269SSection 271D

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC” JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oaJh jkBkSM+ deys'k t;arHkkbZ] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No.572/JP/2023 fu/kZkj.k o"kZ@Assessment Years : 2010-11 cuke Sh. Ashok Kumar Porwal JCIT, Vs. Jhalra Patan Narain Takies Range-1, Road, Near Ranchoad Mandir Kota Jhalra Patan, Jhalawar LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AWQPP 8617 G vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@Assessee by : Sh. P. C. Parwal (CA) j…

Agarwal Industries Private Limited, Hyderabad vs. Dy. Commissioner of Income Tax, Circle-1(1), Hyderabad

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

ITA 60/HYD/2018[2010-11]Status: DisposedITAT Hyderabad19 Jan 2023AY 2010-11

Bench: Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Shri Y.Ratnakar, AdvocateFor Respondent: Shri K.P.R.R.Murthy, Sr.AR

Section 115JSection 131Section 143(1)Section 143(2)Section 143(3)Section 234ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A’ Bench, Hyderabad Before Shri Rama Kanta Panda, Accountant Member AND Shri Laliet Kumar, Judicial Member ITA.No.60/Hyd/2018 Assessment Year: 2010-11 Agarwal Industries Pvt.Ltd. Vs. DCIT,Circle-1(1) 15-9-449, Jagdish Niketan Hyderabad Afzalgunj, Hyderabad PAN : AAECA8680P (Appellant) (Respondent) Assessee by: Shri Y.Ratnakar, Advocate Revenue by: Shri K.P.R.R.Murthy, Sr.AR Date of hearing: 12.01.2023 Date of pronouncement: 19.01.2023 O R D E R Per Shri Laliet Kumar, J.M. This appeal is filed by the Assessee, feeling aggrieved by the order passed by the Learned C…

M/S. Govind Stone Private Limited, Hamirpur vs. Income Tax Officer -5(4), Banda

ITA 258/ALLD/2018[2013-14]Status: DisposedITAT Allahabad19 Dec 2022AY 2013-14

Bench: Shrivijay Pal Rao & Shri Ramit Kochar

For Appellant: Shri. R. S. Agrawal, Adv. &VinayGoel, C.AFor Respondent: Shri A.K. Singh Sr.D.R

Section 143Section 143(2)Section 143(3)Section 56Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, ALLAHABAD BENCH, ALLAHABAD BEFORE SHRIVIJAY PAL RAO, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER ITA No.258/Alld./2018 Assessment Year: 2013-14 M/s. Govind Stone Pvt. Ltd., Income Tax Officer 5(4), 43, 1st Floor, v. Banda, U.P. MohallaMishrana Hamirpur, Distt- Hamirpur, U.P. 210301. PAN:AADCG4838L (Appellant) (Respondent) Appellant by: Shri. R. S. Agrawal, Adv. &VinayGoel, C.A. Respondent by: Shri A.K. Singh Sr.D.R. Date of hearing: 15.11. 2022 Date of pronouncement: 19.12.2022 O R D E R PER SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER: This appeal, filed by assess…