No.4228 of 2006 and the CIT v. Lovely Exports Pvt. Ltd.

216 ITR 295Supreme Court of India#17297 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2022.

Issues it is cited on

onus of proofpermanent account numbercreditworthiness of the creditorsource of sourceshare application moneyaddition u/s 68entry operatorsection 133section 132(4)genuineness of the transactionsection 69cincome-tax officer

Judgments citing No.4228 of 2006 and the CIT v. Lovely Exports Pvt. Ltd.

ITO 2 (2), THANE vs. M/S SPAN REALTORS , BHAYANDER

In the result, appeals filed by the revenue are dismissed

ITA 7465/MUM/2019[2014-15]Status: DisposedITAT Mumbai15 Jul 2022AY 2014-15

Bench: Shri Aby T. Varkey, Hon'Ble & Shri S. Rifaur Rahman, Hon'Bleincome Tax Officer – Ward – 2(2) V. M/S. Span Venture 6Th Floor, Ashar I. T. Park 1St Floor, Span Duplex Room No. 26, B-Wing Opp. Maxus Mall Wagle Industrial Estate Bhayander (W) Road No. 16Z, Thane (W) - 400604 Thane-401101 Pan: Abvfs7153A (Appellant) (Respondent)

For Appellant: Shri Anuj KisnadwalaFor Respondent: Shri B.K. Bagchi
Section 132(4)Section 143(1)Section 143(2)Section 68

…ineness of the transactions. We also observe that the Ld. CIT(A) has examined the issue in great depth and has relied on a series of decisions of Apex Court of M/s. Andman Timber Industries civil appeal No.4228 of 2006 and the CIT vs. Lovely Exports Pvt. Ltd. 216 ITR 295 (SC). The ld CIT(A) also relied upon the decisions of the Hon’ble Bombay High Court in the case of CIT vs. creative World Telefilms Ltd (2011) 333 ITR 100 and decision of Hon’ble Delhi High Court in Osis Hospitality Pvt. Ltd. 333 ITR 119( Delhi) while deciding the appeal of the assessee. 17. We further find that the decision of the Apex Court in…

ITO 2 (2), THANE vs. M/S SPAN REALTORS , BHAYANDER

In the result, appeals filed by the revenue are dismissed

ITA 7464/MUM/2019[2013-14]Status: DisposedITAT Mumbai15 Jul 2022AY 2013-14

Bench: Shri Aby T. Varkey, Hon'Ble & Shri S. Rifaur Rahman, Hon'Bleincome Tax Officer – Ward – 2(2) V. M/S. Span Venture 6Th Floor, Ashar I. T. Park 1St Floor, Span Duplex Room No. 26, B-Wing Opp. Maxus Mall Wagle Industrial Estate Bhayander (W) Road No. 16Z, Thane (W) - 400604 Thane-401101 Pan: Abvfs7153A (Appellant) (Respondent)

For Appellant: Shri Anuj KisnadwalaFor Respondent: Shri B.K. Bagchi
Section 132(4)Section 143(1)Section 143(2)Section 68

…ineness of the transactions. We also observe that the Ld. CIT(A) has examined the issue in great depth and has relied on a series of decisions of Apex Court of M/s. Andman Timber Industries civil appeal No.4228 of 2006 and the CIT vs. Lovely Exports Pvt. Ltd. 216 ITR 295 (SC). The ld CIT(A) also relied upon the decisions of the Hon’ble Bombay High Court in the case of CIT vs. creative World Telefilms Ltd (2011) 333 ITR 100 and decision of Hon’ble Delhi High Court in Osis Hospitality Pvt. Ltd. 333 ITR 119( Delhi) while deciding the appeal of the assessee. 17. We further find that the decision of the Apex Court in…

ITO 2 (2), THANE vs. M/S SPAN VENTURE, BHAYANDER

In the result, appeals filed by the revenue are dismissed

ITA 7463/MUM/2019[2013-14]Status: DisposedITAT Mumbai15 Jul 2022AY 2013-14

Bench: Shri Aby T. Varkey, Hon'Ble & Shri S. Rifaur Rahman, Hon'Bleincome Tax Officer – Ward – 2(2) V. M/S. Span Venture 6Th Floor, Ashar I. T. Park 1St Floor, Span Duplex Room No. 26, B-Wing Opp. Maxus Mall Wagle Industrial Estate Bhayander (W) Road No. 16Z, Thane (W) - 400604 Thane-401101 Pan: Abvfs7153A (Appellant) (Respondent)

For Appellant: Shri Anuj KisnadwalaFor Respondent: Shri B.K. Bagchi
Section 132(4)Section 143(1)Section 143(2)Section 68

…ineness of the transactions. We also observe that the Ld. CIT(A) has examined the issue in great depth and has relied on a series of decisions of Apex Court of M/s. Andman Timber Industries civil appeal No.4228 of 2006 and the CIT vs. Lovely Exports Pvt. Ltd. 216 ITR 295 (SC). The ld CIT(A) also relied upon the decisions of the Hon’ble Bombay High Court in the case of CIT vs. creative World Telefilms Ltd (2011) 333 ITR 100 and decision of Hon’ble Delhi High Court in Osis Hospitality Pvt. Ltd. 333 ITR 119( Delhi) while deciding the appeal of the assessee. 17. We further find that the decision of the Apex Court in…

BHAGATRAM GODHWANI ,MUMBAI vs. ITO - 10(3)(3), MUMBAI

In the result, both the appeal of the assessee are dismissed

ITA 364/MUM/2021[2009-10]Status: DisposedITAT Mumbai28 Feb 2022AY 2009-10

Bench: Shri Om Prakash Kant () & Shri Pavan Kumar Gadale () Assessment Year: 2009-10 & Assessment Year: 2012-13 Bhagatram Godhwani, Income Tax Officer-10(3)(3), 165, 5-B, Sanjay Building No. 5, Aayakar Bhavan, 2Nd Floor, M.K. Road, Mital Industries Estate, Sakinaka, Mumbai-400020. Vs. Andheri East, Mumbai-400059. Pan No. Aabpg 3339 D Appellant Respondent Assessee By : Mr. Anil Thakrar, Ar Revenue By : Mr. Brajendra Kumar, Dr Date Of Hearing : 02/02/2022 Date Of Pronouncement : 28/02/2022

For Appellant: Mr. Anil Thakrar, ARFor Respondent: Mr. Brajendra Kumar, DR
Section 143(3)Section 147Section 68

…atram Godhwani transactions. We also observe that the Ld. CIT(A) has examined the issue in great depth and has relied on a series of decisions of Apex Court of M/s. Andman Timber Industries civil appeal No.4228 of 2006 and the CIT vs. Lovely Exports Pvt. Ltd. 216 ITR 295 (SC). The ld CIT(A) also relied upon the decisions of the Hon'ble Bombay High Court in the case of CIT vs. creative World Telefilms Ltd (2011) 333 ITR 100 and decision of Hon'ble Delhi High Court in Osis Hospitality Pvt. Ltd. 333 ITR 119( Delhi) while deciding the appeal of the assessee.” 17.1 The facts and circumstances and arguments taken by th…

DEPUTY COMMISSIONER OF INCOME TAX 12(2)(1), MUMBAI vs. M/S.D.N.H.SPINNERS PRIVATE LIMITED, MUMBAI

In the result, both the appeals of the Revenue are dismissed

ITA 6315/MUM/2017[2013-14]Status: DisposedITAT Mumbai08 Aug 2019AY 2013-14

Bench: Shri C.N. Prasad & Shri Rajesh Kumar

For Appellant: Shri Rakesh Joshi, A.RFor Respondent: Shri D.G. Pansari, D.R
Section 132(4)Section 133ASection 68

…ineness of the transactions. We also observe that the Ld. CIT(A) has examined the issue in great depth and has relied on a series of decisions of Apex Court of M/s. Andman Timber Industries civil appeal No.4228 of 2006 and the CIT vs. Lovely Exports Pvt. Ltd. 216 ITR 295 (SC). The ld CIT(A) also relied upon the decisions of the Hon’ble Bombay High Court in the case of CIT vs. creative World Telefilms Ltd (2011) 333 ITR 100 and decision of Hon’ble Delhi High Court in Osis Hospitality Pvt. Ltd. 333 ITR 119( Delhi) while deciding the appeal of the assessee. M/s. D.N.H. Spinners Pvt. Ltd. 17. We further find that the…

No.4228 of 2006 and the CIT v. Lovely Exports Pvt. Ltd. (216 ITR 295) — Cited in 5 Judgments | BharatTax