Nemi Chand Kothari v. CIT

264 ITR 254High Court2003#227 most cited

What is Nemi Chand Kothari v. CIT authority for?

For a cash credit, merely transacting by cheque is insufficient to discharge the assessee's burden of proof. The assessee must prove the identity of the creditors, the genuineness of the transaction, and the creditworthiness of the creditors; upon which, the burden shifts to the revenue.

340

judgments rely on this decision, according to BharatTax’s citation analysis of 367,154 Indian tax judgments — from 2011 to 2026.

Also referred to as

Nemi Chand Kothari v. CIT · Section 68 · cash credit · onus of proof · burden of proof · identity of creditors · genuineness of transaction · creditworthiness of creditors · transaction by cheque · share application money · unexplained cash credit

Also reported as

136 Taxmann 213

Sections most often in play

Section 68Section 143(3)Section 142(1)Section 147Section 148Section 133(6)Section 143(2)Section 153A

Issues it is cited on

section 106creditworthiness of the creditorsource of sourceonus of proofshare capital and share premiumshell companyaddition under section 68addition u/s 68share application moneygenuineness of the transactionsection 127admission of additional evidence

Judgments citing Nemi Chand Kothari v. CIT

Rohan Developers P.Ltd, Mumbai vs. DCIT Cen Cir 47, Mumbai

In the result, all the appeals of the Revenue are dismissed and appeals of the assessee are allowed

ITA 3801/MUM/2019[2010-11]Status: DisposedITAT Mumbai13 Oct 2021AY 2010-11

Bench: Shri Rajesh Kumar & Shri Ravish Soodassessment Year: 2008-09 Assessment Year: 2010-11 Assessment Year: 2011-12 Assessment Year: 2012-13 Assessment Year: 2013-14 Assessment Year: 2013-14 Assessment Year: 2014-15 Assessment Year: 2014-15

For Appellant: Shri A.K. Gosh, A.RFor Respondent: Dr. Yogesh Kamat, D.R
Section 132(1)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “G”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI RAVISH SOOD, JUDICIAL MEMBER Assessment Year: 2008-09 Assessment Year: 2010-11 Assessment Year: 2011-12 Assessment Year: 2012-13 Assessment Year: 2013-14 Assessment Year: 2013-14 Assessment Year: 2014-15 Assessment Year: 2014-15 DCIT, M/s. Rohan Developers Central Circle-8(4), Pvt. Ltd., Room No.658, 112-122 Hira Bhavan, 6th Floor, Vs. Raja Ram Mohan Roy Aayakar Bhavan, Road, M.K. Road, Prathan Samaj, Mumbai - 400020 Mumbai - 400 004 PAN: AACCA7661A (Appellant) (Respondent) Assessment Year: 2010-…

ACIT, Circle - 35, Kolkata vs. M/S. Machinery Agencies India, Kolkata

ITA 2100/KOL/2018[2014-15]Status: DisposedITAT Kolkata30 Sept 2021AY 2014-15

Bench: Shri P. M. Jagtap(Kz) & Shri A. T. Varkey]

Section 131Section 68Section 69C

…he Hon’ble Gauhati transaction. The foregoing conclusion finds support in the judgment of the Hon’ble Gauhati transaction. The foregoing conclusion finds support in the judgment of the Hon’ble Gauhati High Court in the case of Shri Nemi Chand Kothari vs. CIT (264 ITR 254 High Court in the case of Shri Nemi Chand Kothari vs. CIT (264 ITR 254 High Court in the case of Shri Nemi Chand Kothari vs. CIT (264 ITR 254) wherein the Hon’ble High Court held as follows: Hon’ble High Court held as follows: When one reads carefully the provisions of section 68, one finds nothing in section 68 When one reads carefully the prov…

Dy CIT 15(1)(2), Mumbai vs. M/S Leena Poower Tech Engineers P Ltd., Navi Mumbai

In the result, the appeal is allowed

ITA 1313/MUM/2020[2011-12]Status: DisposedITAT Mumbai21 Sept 2021AY 2011-12

Bench: Us Is A Private Limited Company Stated To Be Engaged In The Business As 'Investment Company' In Column 10, Page 1, Of The Impugned Assessment Order. Its Assessment Under Section 143(3)

Section 143(3)Section 68

…Independent Media Pvt Ltd [(2012) 210 Taxman 14], Suman Gupta Vs ITO [(2012) 25 txamnn.com 220 (Agra)], CIT Vs Orissa Corporation Pvt Ltd [(1986) 159 ITR 78 (SC)], CIT Vs Precision Finance Pvt Ltd [(1994) 208 ITR 465 (Cal)], Nemi Chand Kothari Vs CIT [(2003) 264 ITR 254 (Gau)], ITO Vs Diza Holdings Pvt Ltd [ (2002) 255 ITR 573 (Ker)]. A reference was then made to a decision of the Tribunal in the case of Pawankumar M Sanghvi Vs ITO [(2017) 81 taxmann.com 308 (Ahd)] and Collector of Customs Vs D Bhoormull (AIR 1974 SC 859). The Assessing Officer thus proceeded to treat the entire share capital subscription from R…

JCIT, Meerut vs. M/S. Prasandi Builders Pvt. Ltd., Meerut

The appeal of the Revenue is partly allowed for statistical purpose

ITA 4647/DEL/2012[2009-10]Status: DisposedITAT Delhi20 Sept 2021AY 2009-10

Bench: Shri R. K. Panda & Ms Suchitra Kamble

Section 142(1)Section 143(2)Section 50CSection 68

…time honoured authorities in Kale Khan Mohammed Hanif Vs. CIT (1963) 50 ITR 1 (SC) and, Roshan Di Hatti Vs. CIT (1977)107 ITR 938 (SC). The apex Court also approvingly cited from the observations of the Guwahati High Court in Nemi Chand Kothari Vs. CIT (2003) 264 ITR 254(Gau). In order to be able to unravel the sinister designs of evasive and manipulative assessees, the Apex Court went by the ratio and standards enunciated in the cases of Sumati Dayal Vs. CIT (1995) 214 ITR 801 (SC) and CIT Vs. Mohankala (2007) 291 ITR 278(SC). It would thus be amply clear, on a careful reading of the judgment as a whole, that th…

Kirtiprada Fashions Pvt. Ltd., Surat vs. ITO, Ward -1(1)(3), Surat

In the result, appeal of the assessee is allowed

ITA 95/SRT/2018[2012-13]Status: DisposedITAT Surat09 Sept 2021AY 2012-13
For Appellant: Shri Ramesh Malpani, FCAFor Respondent: Ms Anupama Singla, Sr. DR
Section 131(1)(d)Section 133(6)Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकरअपीलसं./ITA No.95/SRT/2018 ("नधा"रणवष" / Assessment Years: (2012-13) (Virtual Court Hearing) Kritiprada Fashion Pvt. Ltd., Vs. The Income Tax Officer, Block No.41-42, Plot No.1, B/h Ward-1(1)(3), Surat. Garden Vareli, Vill. Vakaneda, Kadodara, Surat-394327. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AADCK6111E (Assessee) (Respondent) Assessee by : Shri Ramesh Malpani, FCA Revenue by : Ms Anupama Singla, Sr. DR सुनवाईक"तार"ख/ Date of Hearing : 05/08/2021 घोषणाक"तार"ख/Date of Pronouncement : 09/09/2021 आदेश / O R…

ACIT, New Delhi vs. M/S. Bbn Transportation Pvt. Ltd., New Delhi

Appeals are dismissed in favour of the

ITA 6176/DEL/2013[2008-09]Status: DisposedITAT Delhi15 Jul 2021AY 2008-09
Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’: NEW DELHI (Through Video Conferencing) BEFORE, SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.A No.6174/Del/2013 (ASSESSMENT YEAR 2009-10) Asst.CIT M/s Sur Buildcon Central Circle-13, Pvt. Ltd. New Delhi. Vs. 315, 3rd Floor E-Block International Trade Tower, Nehru Place New Delhi. PAN-AALCF 7467F (Appellant) (Respondent) C.O. No.258/Del/2015 Arising out of ITA No.6174/Del/2013 (ASSESSMENT YEAR 2009-10) M/s Sur Buildcon Pvt. Dy. CIT Ltd. Central Circle-13, 315, 3rd Floor Vs. New Delhi. E-Block Internati…

ACIT, New Delhi vs. M/S. Sur Buildcon Pvt. Ltd., New Delhi

Appeals are dismissed in favour of the

ITA 6174/DEL/2013[2009-10]Status: DisposedITAT Delhi15 Jul 2021AY 2009-10
Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’: NEW DELHI (Through Video Conferencing) BEFORE, SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.A No.6174/Del/2013 (ASSESSMENT YEAR 2009-10) Asst.CIT M/s Sur Buildcon Central Circle-13, Pvt. Ltd. New Delhi. Vs. 315, 3rd Floor E-Block International Trade Tower, Nehru Place New Delhi. PAN-AALCF 7467F (Appellant) (Respondent) C.O. No.258/Del/2015 Arising out of ITA No.6174/Del/2013 (ASSESSMENT YEAR 2009-10) M/s Sur Buildcon Pvt. Dy. CIT Ltd. Central Circle-13, 315, 3rd Floor Vs. New Delhi. E-Block Internati…

M/S Swargamrut Dairy Prv Ltd, Mumbai vs. DCIT 11 (2)(2), Mumbai

In the result, appeal of the assessee is allowed

ITA 6839/MUM/2019[2009-10]Status: DisposedITAT Mumbai15 Jun 2021AY 2009-10

Bench: Shri C.N. Prasad, Hon'Ble & Shri M. Balaganesh, Hon'Blem/S. Swargamrut Dairy Pvt. Ltd., V. Dcit – 11(2)(2) 113, 1St Chamber Income Tax Office, Churchgate Maker Chamber-V Mumbai - 400020 Nariman Point – 400021 Pan: Aalcs3714R (Appellant) (Respondent) Assessee By : Shri Vishnu Agarwal Department By : Shri Vijaykumar Menon Date Of Hearing : 18.03.2021 Date Of Pronouncement : 15.06.2021

For Appellant: Shri Vishnu AgarwalFor Respondent: Shri Vijaykumar Menon
Section 143Section 143(1)Section 147Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “E” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI M. BALAGANESH, HON'BLE ACCOUNTANT MEMBER M/s. Swargamrut Dairy Pvt. Ltd., v. DCIT – 11(2)(2) 113, 1st chamber Income Tax Office, Churchgate Maker Chamber-V Mumbai - 400020 Nariman Point – 400021 PAN: AALCS3714R (Appellant) (Respondent) Assessee by : Shri Vishnu Agarwal Department by : Shri Vijaykumar Menon Date of Hearing : 18.03.2021 Date of Pronouncement : 15.06.2021 O R D E R PER C.N. PRASAD (JM) 1. This appeal is filed by the assessee against order of Learned Commissioner of Incom…

ACIT Central Circle 3(2), Chennai vs. Cmg Steels Pvt. Ltd., Chennai

ITA 1985/CHNY/2017[2011-12]Status: DisposedITAT Chennai09 Jun 2021AY 2011-12

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./Ita No.: 1985/Chny/2017 िनधा"रण वष" / Assessment Year: 2011-12 The Asst. Commissioner Of M/S. Cmg Steels Pvt. Ltd., Income Tax, V. No.8, Elanthanur, Central Circle – 3(2), Ponneri High Road, Chennai – 34. Chennai – 600 103. Pan: Aadcc 7579C (अपीलाथ"/Appellant) (""यथ"/Respondent) & Co No.: 155/Chny/2017 (In Ita No.1985/Chny/2017) िनधा"रण वष" / Assessment Year: 2011-12 M/S. Cmg Steels Pvt. Ltd., The Asst. Commissioner Of Income Tax, V. No.8, Elanthanur, Central Circle – 3(2), Ponneri High Road, Chennai – 34. Chennai – 600 103. Pan: Aadcc 7579C (अपीलाथ"/Appellant) (""यथ"/Respondent) राज" की ओर से /Revenue By : Shri S. Bharath, Cit "नधा"रती क" ओर से/Assessee By : Shri T. Banusekar, Advocate सुनवाई क" तार"ख/Date Of Hearing : 25.03.2021 घोषणा क" तार"ख/Date Of Pronouncement : 09.06.2021

For Appellant: Shri T. Banusekar, AdvocateFor Respondent: Shri S. Bharath, CIT
Section 153CSection 68

…issioner of Income-tax 168 ITR 493 (Cal.); v. S.Hastimal vs. Commissioner of Income-tax 49 ITR 273 (MAD.); vi. Addi. Commissioner of Income-tax vs. Bahri Brothers Pvt. Ltd. 154 ITR 244 (PAT.); vii. Nemi Chand Kothari vs. Commissioner of Income-tax and another 264 ITR 254 (Gauhati,); viii. Deputy Commissioner of Income-tax vs. Rohini Builders 256 1TR 360 (Gujarat,); ix. Kishinchand Chellaram vs. Commissioner of Income-tax 125 ITR 173 (SC); x. Commissioner of Income-tax vs. Ashwani Gupta 322 1TR 396 (Del.); xi. Ranchi Handloom Emporium vs. Commissioner of Income-tax & another 235 1TR 604 (Pat.) 14. In this regard,…

M/S.Neminath Mumbai Shelter, Mumbai vs. DCIT, Central Circle-1(3), Mumbai

The appeal of the assessee is allowed in terms of our aforesaid observations

ITA 2554/MUM/2018[2009-10]Status: DisposedITAT Mumbai07 Jun 2021AY 2009-10

Bench: Shri M. Balaganesh & Shri Ravish Soodita No(S). 2554, 2885, 2952, 3526 & 3527/Mum/2018 (Assessment Year(S): 2009-10 To 2011-12, 2013-14 & 2014-15) Neminath Mumbai Shelter Dcit, Central Circle-1(3), Mumbai 101/102, Kalpak Apartment, Pratishtha Bhavan, Old Cgo Bldg, Road No. 16, Sidharth Nagar, M.K Road, Mumbai – 400 020 Vs. Goregaon (W), Mumbai – 400 062

For Appellant: Ms. Ritu Kamal Kishore, A.RFor Respondent: S/shri G.N Makwana & Sushil Kumar
Section 143(3)Section 147Section 148Section 68Section 69C

…Neminath Mumbai Shelter vs. DCIT, Central Circle-1(3), Mumbai ITA Nos. 2554, 2885, 2952, 3526 & 3527/Mum/2018 A.Ys 2009-10,2010-11, 2011-12, 2013-14 & 2014-15 IN THE INCOME TAX APPELLATE TRIBUNAL “B” Bench, Mumbai Before Shri M. Balaganesh, Accountant Member and Shri Ravish Sood, Judicial Member ITA No(s). 2554, 2885, 2952, 3526 & 3527/Mum/2018 (Assessment Year(s): 2009-10 to 2011-12, 2013-14 & 2014-15) Neminath Mumbai Shelter DCIT, Central Circle-1(3), Mumbai 101/102, Kalpak Apartment, Pratishtha Bhavan, Old CGO Bldg, Road No. 16, Sidharth Nagar, M.K Road, Mumbai – 400 020 Vs. Goregaon (W), Mumbai – 400 062…

Dolphin Goods Pvt. Ltd., Kolkata vs. I.T.O., Ward-6(1), Kolkata

ITA 240/KOL/2020[2009-10]Status: DisposedITAT Kolkata05 May 2021AY 2009-10

Bench: "ी जे. सुधाकर रे"डी, लेखा सद"य एवं/And "ी ऐ. ट". वक", "यायीक सद"य) [Before Shri J. Sudhakar Reddy, Am & Shri A. T. Varkey, Jm]

Section 127Section 131Section 133(6)Section 142(1)Section 143(3)Section 144Section 147Section 263

…1 Dolphin Goods (P) Ltd., AY 2009-10 आयकर अपील"य अधीकरण, "यायपीठ – “C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA (सम")Before "ी जे. सुधाकर रे"डी, लेखा सद"य एवं/and "ी ऐ. ट". वक", "यायीक सद"य) [Before Shri J. Sudhakar Reddy, AM & Shri A. T. Varkey, JM] I.T.A. No. 240/Kol/2020 Assessment Year: 2009-10 Dolphin Goods (P) Ltd. Vs. Income-tax Officer, Wd-6(1), Kolkata. (PAN: AADCD0480B) Appellant Respondent Date of Hearing (Virtual) 08.04.2021 Date of Pronouncement 05.05.2021 For the Appellant Shri Vinod Kumar Jain, AR For the Respondent Shri John Vincent Donkupar Longstich, CIT, DR ORDER…

ACIT, Central Circle- 5, New Delhi vs. Harvansh P Chawla, New Delhi

ITA 5858/DEL/2017[2009-10]Status: DisposedITAT Delhi26 Apr 2021AY 2009-10

Bench: Sh. Bhavnesh Sainidr. B. R. R. Kumar(Through Video Conferencing) Ita No. 5857/Del/2017 : Asstt. Year : 2008-09 Ita No. 5858/Del/2017 : Asstt. Year : 2009-10 Acit, Vs Sh. Harvansh P. Chawla, Central Circle-5, 707, Kailash Building, 26, K.G. New Delhi Marg, New Delhi-110001 (Appellant) (Respondent) Pan No. Addpc7559G Assessee By : Sh. Rohit Tiwari, Adv. Revenue By : Ms. Sunita Singh, Cit Dr Date Of Hearing: 21.01.2021 Date Of Pronouncement: 26.04.2021

For Appellant: Sh. Rohit Tiwari, AdvFor Respondent: Ms. Sunita Singh, CIT DR
Section 143(3)Section 14ASection 24

…mstances the third party ITA Nos. 5857 & 5858/Del/2017 64 Harvansh P. Chawla obtained the money and how or why he came to make an advance of the money as a loan to the assessee. That Hon'ble Guahati High Court in the case of Nemi Chand Kothari vs CIT(2003) 264 ITR 254 (Gua) relying on the judgment of Assam High Court in the case of Tola Ram Dhaga vs CIT (supra) held that once the assessee discloses the source(s) from which he has received, the loans, his burden under Sec. 106 of the Indian Evidence Act stands discharged and the onus, then, shifts to the AO to show, if he wants to treat the, loan as an income o…

ACIT, Central Circle- 5, New Delhi vs. Harvansh P Chawla, New Delhi

ITA 5857/DEL/2017[2008-09]Status: DisposedITAT Delhi26 Apr 2021AY 2008-09

Bench: Sh. Bhavnesh Sainidr. B. R. R. Kumar(Through Video Conferencing) Ita No. 5857/Del/2017 : Asstt. Year : 2008-09 Ita No. 5858/Del/2017 : Asstt. Year : 2009-10 Acit, Vs Sh. Harvansh P. Chawla, Central Circle-5, 707, Kailash Building, 26, K.G. New Delhi Marg, New Delhi-110001 (Appellant) (Respondent) Pan No. Addpc7559G Assessee By : Sh. Rohit Tiwari, Adv. Revenue By : Ms. Sunita Singh, Cit Dr Date Of Hearing: 21.01.2021 Date Of Pronouncement: 26.04.2021

For Appellant: Sh. Rohit Tiwari, AdvFor Respondent: Ms. Sunita Singh, CIT DR
Section 143(3)Section 14ASection 24

…mstances the third party ITA Nos. 5857 & 5858/Del/2017 64 Harvansh P. Chawla obtained the money and how or why he came to make an advance of the money as a loan to the assessee. That Hon'ble Guahati High Court in the case of Nemi Chand Kothari vs CIT(2003) 264 ITR 254 (Gua) relying on the judgment of Assam High Court in the case of Tola Ram Dhaga vs CIT (supra) held that once the assessee discloses the source(s) from which he has received, the loans, his burden under Sec. 106 of the Indian Evidence Act stands discharged and the onus, then, shifts to the AO to show, if he wants to treat the, loan as an income o…

ITO - 18(1)(1), Mumbai vs. Abhay Kumar Daga HUF, Mumbai

In the result, both the appeal of Revenue and the CO of the assessee are dismissed

ITA 6983/MUM/2018[2010-11]Status: DisposedITAT Mumbai19 Apr 2021AY 2010-11

Bench: Sri Mahavir Singh, Vp & Sri Manoj Kumar Aggarwal, Am आमकय अऩीर िं./ Ita No. 6983/Mum/2018 (ननधाायण वर्ा / Assessment Year 2010-11) The Income Tax Officer Abhay Kumar Daga Huf R.No. 49B, 3R D Floor, Nand Ward 18(1)(-1 R.No. 204 Earnest House, 2 N D Flr., फनाभ/ Bhavan, 59 Babu Genu Nariman Point, Mumbai-400 021 Road, Kalbadevi Road, Vs. Mumbai-400 002 (अऩीराथी / Appellant) (प्रत्मथी/ Respondent) स्थामी रेखा िं./Pan No. Aahha4495C प्रत्माक्षेऩ ./ Co No. 30/Mum/2020 (Arising In Ita No. 6983/Mum/2018 For Ay 2010-11) Abhay Kumar Daga Huf The Income Tax Officer R.No. 49B, 3R D Floor, Nand Ward 18(1)(-1 Bhavan, 59 Babu Genu Road, फनाभ/ R.No. 204 Earnest House, 2N D Kalbadevi Road, Mumbai-400 002 Flr., Nariman Point, Vs. Mumbai, Pin 400 021 (अऩीराथी / Appellant) (प्रत्मथी/ Respondent) स्थामी रेखा िं./Pan No. Aahha4495C अऩीराथी की ओय े/ Appellant By : Shri Brajendra Kumar, Dr प्रत्मथी की ओय े/ Respondent By : Shri Piyush Chhajed, Ar ुनवाई की तायीख / Date Of Hearing: 23.02.2021 घोर्णा की तायीख / Date Of Pronouncement: 19.04.2021

For Appellant: Shri Brajendra Kumar, DRFor Respondent: Shri Piyush Chhajed, AR
Section 143(3)Section 147Section 68

…आयकर अपीऱीय अधिकरण “A” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI श्री भहावीय स िंह, उऩाध्मक्ष एविं श्री भनोज कुभाय अग्रवार, रेखा दस्म के भक्ष । BEFORE SRI MAHAVIR SINGH, VP AND SRI MANOJ KUMAR AGGARWAL, AM आमकय अऩीर िं./ ITA No. 6983/Mum/2018 (ननधाायण वर्ा / Assessment Year 2010-11) The Income Tax Officer Abhay Kumar Daga HUF R.No. 49B, 3r d Floor, Nand Ward 18(1)(-1 R.NO. 204 Earnest House, 2 n d Flr., फनाभ/ Bhavan, 59 Babu Genu Nariman Point, Mumbai-400 021 Road, Kalbadevi Road, Vs. Mumbai-400 002 (अऩीराथी / Appellant) (प्रत्मथी/ Respondent) स्थामी रेखा िं./PAN No. AAHHA4495C प…

J.C.I.T.(OSD), Circle-12(1), Kolkata vs. M/S Werit Global Ltd., Kolkata

ITA 55/KOL/2020[2014-15]Status: DisposedITAT Kolkata13 Apr 2021AY 2014-15

Bench: Shri J. Sudhakar Reddy, Am & Shri A. T. Varkey, Jm]

Section 133(6)Section 68

…I.T.A No. 55/Kol/2020,I.T.A. No.20/Kol/2019, I.T.A. No.2191/Kol/2018 & I.T.A. No.115/Kol/2020 M/s Wearit Global Ltd. Assessment years: 2014-15,2015-16 & 2016-17 आयकर अपील"य अधीकरण, "यायपीठ –“A” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA [Before Shri J. Sudhakar Reddy, AM and Shri A. T. Varkey, JM] I.T.A. No.55/Kol/2020 Assessment Year:2014-15 JCIT(OSD),Circle-12(1), Kolkata M/s Wearit Global Ltd. v. (PAN:AABCR4997F) Appellant Respondent I.T.A. No.20/Kol/2019 Assessment Year:2015-16 DCIT, Circle-12(1), Kolkata M/s Wearit Global Ltd. v. (PAN:AABCR4997F) Appellant Respondent I.T.A. No.21…

Wearit Global Ltd., Kolkata vs. DCIT, Circle - 12(1), Kolkata

ITA 2191/KOL/2018[2015-16]Status: DisposedITAT Kolkata13 Apr 2021AY 2015-16

Bench: Shri J. Sudhakar Reddy, Am & Shri A. T. Varkey, Jm]

Section 133(6)Section 68

…I.T.A No. 55/Kol/2020,I.T.A. No.20/Kol/2019, I.T.A. No.2191/Kol/2018 & I.T.A. No.115/Kol/2020 M/s Wearit Global Ltd. Assessment years: 2014-15,2015-16 & 2016-17 आयकर अपील"य अधीकरण, "यायपीठ –“A” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA [Before Shri J. Sudhakar Reddy, AM and Shri A. T. Varkey, JM] I.T.A. No.55/Kol/2020 Assessment Year:2014-15 JCIT(OSD),Circle-12(1), Kolkata M/s Wearit Global Ltd. v. (PAN:AABCR4997F) Appellant Respondent I.T.A. No.20/Kol/2019 Assessment Year:2015-16 DCIT, Circle-12(1), Kolkata M/s Wearit Global Ltd. v. (PAN:AABCR4997F) Appellant Respondent I.T.A. No.21…

JCIT(OSD), Cir.-12(1), Kolkata vs. M/S Wearit Global Ltd., Kolkata

ITA 115/KOL/2020[2016-17]Status: DisposedITAT Kolkata13 Apr 2021AY 2016-17

Bench: Shri J. Sudhakar Reddy, Am & Shri A. T. Varkey, Jm]

Section 133(6)Section 68

…I.T.A No. 55/Kol/2020,I.T.A. No.20/Kol/2019, I.T.A. No.2191/Kol/2018 & I.T.A. No.115/Kol/2020 M/s Wearit Global Ltd. Assessment years: 2014-15,2015-16 & 2016-17 आयकर अपील"य अधीकरण, "यायपीठ –“A” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA [Before Shri J. Sudhakar Reddy, AM and Shri A. T. Varkey, JM] I.T.A. No.55/Kol/2020 Assessment Year:2014-15 JCIT(OSD),Circle-12(1), Kolkata M/s Wearit Global Ltd. v. (PAN:AABCR4997F) Appellant Respondent I.T.A. No.20/Kol/2019 Assessment Year:2015-16 DCIT, Circle-12(1), Kolkata M/s Wearit Global Ltd. v. (PAN:AABCR4997F) Appellant Respondent I.T.A. No.21…

DCIT, Circle - 12(1), Kolkata vs. M/S. Wearit Global Ltd., Kolkata

ITA 20/KOL/2019[2015-16]Status: DisposedITAT Kolkata13 Apr 2021AY 2015-16

Bench: Shri J. Sudhakar Reddy, Am & Shri A. T. Varkey, Jm]

Section 133(6)Section 68

…I.T.A No. 55/Kol/2020,I.T.A. No.20/Kol/2019, I.T.A. No.2191/Kol/2018 & I.T.A. No.115/Kol/2020 M/s Wearit Global Ltd. Assessment years: 2014-15,2015-16 & 2016-17 आयकर अपील"य अधीकरण, "यायपीठ –“A” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA [Before Shri J. Sudhakar Reddy, AM and Shri A. T. Varkey, JM] I.T.A. No.55/Kol/2020 Assessment Year:2014-15 JCIT(OSD),Circle-12(1), Kolkata M/s Wearit Global Ltd. v. (PAN:AABCR4997F) Appellant Respondent I.T.A. No.20/Kol/2019 Assessment Year:2015-16 DCIT, Circle-12(1), Kolkata M/s Wearit Global Ltd. v. (PAN:AABCR4997F) Appellant Respondent I.T.A. No.21…

Fizaan Commotrade Pvt. Ltd., Kolkata vs. I.T.O., Ward-15(1), Kolkata

ITA 166/KOL/2020[2012-13]Status: DisposedITAT Kolkata03 Mar 2021AY 2012-13

Bench: Shri J. Sudhakar Reddy, Am & Shri A. T. Varkey, Jm]

Section 131Section 143(2)Section 68

…ITA No. 166/Kol/2020 Fizaan Commotrade Pvt. Ltd., A.Y. 2012-13 आयकर अपील"य अधीकरण, "यायपीठ –“B” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH: KOLKATA [Before Shri J. Sudhakar Reddy, AM and Shri A. T. Varkey, JM] I.T.A. No. 166/Kol/2020 Assessment Year: 2012-13 Fizaan Commotrade Pvt. Ltd. Vs. Income-tax Officer, Ward-15(1), (PAN: AABCF8995P) Kolkata. Appellant Respondent Date of Hearing 18.02.2021 Date of Pronouncement 03.03.2021 For the Appellant Shri Miraj D. Shah, AR For the Respondent Smt. Ranu Biswas, Addl. CIT ORDER Per Shri A. T. Varkey, JM: This is an appeal preferred by the assessee against…

DCIT CC 8(1), Mumbai vs. M/S Jainam Investments, Mumbai

In the result, appeals filed by the revenue are hereby dismissed

ITA 4474/MUM/2019[2016-17]Status: DisposedITAT Mumbai25 Feb 2021AY 2016-17
For Appellant: Shri Suchek Anchaliya (AR)For Respondent: Shri Rahul Raman (DR)
Section 143(1)Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI RAJESH KUMAR, AM AND SHRI AMARJIT SINGH, JM आयकर अपील सं/ I.T.A. Nos. 4286 & 4474/Mum/2019 (निर्धारण वर्ा / Assessment Years: 2011-12 & 2016-17) DCIT, CC-8(1) बिधम/ M/s. Jainam Investments 11A, 5th Floor, Rockside Aayakar Bhavan, M. K. Vs. Road, Mumbai-400020. Apartment, A Wing, Walkeshwar Road, Mumbai- 400009. स्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAHFJ1230A (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. Revenue by: Shri Rahul Raman (DR) Assessee by: Shri Suchek Anchaliya (AR) सुनवाई की तारीख / Date of Hearing: 16/02/2021 घोषणा की तारीख /D…