Nova Medicare v. ITO

150 Taxmann.com 363High Court2023#8204 most cited

What is Nova Medicare v. ITO authority for?

A firm is not required to explain the source of income of its partners concerning capital contributions made by them to the firm. Such contributions cannot be assessed as income of the firm.

13

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2023 to 2025.

Also referred to as

Nova Medicare v. ITO · section 68 · unexplained cash credit · creditworthiness of creditor · genuineness of transaction · capital contribution by partners · assessment as income of firm · partners' source of income

Sections most often in play

Section 68Section 142(1)Section 143(2)Section 143(3)Section 44ABSection 144Section 147Section 148

Issues it is cited on

creditworthiness of the creditorsection 132(4a)addition under section 68section 44abunexplained cash creditsection 44genuineness of the transactionsection 131section 132asection 68income-tax officercross objection

Judgments citing Nova Medicare v. ITO

ITO., Ward 14(1), Hyderabad vs. Joshita Infra Developers LLP, Hyderabad

In the result, the appeal of the Revenue is dismissed

ITA 672/HYD/2025[2022-23]Status: DisposedITAT Hyderabad19 Dec 2025AY 2022-23

Bench: SHRI VIJAY PAL RAO, HON’BLE (Vice President), SHRI MANJUNATHA G, HON’BLE (Accountant Member)

Section 142(1)Section 44A

…आयकर अपीलीय न्यायाधिकरण में, हैदराबाद ‘ए’ बेंच, हैदराबाद IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ A ‘ Bench, Hyderabad श्री विजय पाल राि, माननीय उपाध्यक्ष एिं श्री मंजूनाथ जी, माननीय लेखा सदस्य SHRI VIJAY PAL RAO, HON’BLE VICE PRESIDENT AND SHRI MANJUNATHA G, HON’BLE ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A.No.672/Hyd/2025 (निर्धारण वर्ा/ Assessment Year: 2022-23) The Income Tax Officer, Vs. Joshita Infra Developers LLP, Ward 14(1), R/o.Hyderabad. Hyderabad. PAN : AAQFJ8777P (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) and आयकरअपीलसं./I.T.A.No.1055/Hyd/2025 (निर्धारण वर्ा/ Assessment Year: 2022-23) Joshit…

G K Constructions.Co, Hyderabad vs. ITO, Ward-8(1), Hyderabad

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

ITA 1608/HYD/2025[2017-18]Status: DisposedITAT Hyderabad19 Dec 2025AY 2017-18

Bench: Shri Vijay Pal Rao & Shri Manjunatha G.आ.अपी.सं /Ita No.1608/Hyd/2025 Assessment Year 2017-2018 G K Constructions Co. The Income Tax Officer, Hyderabad – 500 050. Vs. Ward-8(1), Telangana. Hyderabad. Pan Aapfg7527F (Appellant) (Respondent) िनधा"रती "ारा /Assessee By: Ca C. Maheshwar Reddy राज" व "ारा /Revenue By: G Saratha, Sr. Ar सुनवाई की तारीख/Date Of Hearing: 26.11.2025 घोषणा की तारीख/Pronouncement: 19.12.2025 आदेश/Order

For Appellant: CA C. Maheshwar ReddyFor Respondent: G Saratha, Sr. AR
Section 143(3)Section 144Section 69

…आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A’ Bench, Hyderabad BEFORE SHRI VIJAY PAL RAO, VICE PRESIDENT AND SHRI MANJUNATHA G. ACCOUNTANT MEMBER आ.अपी.सं /ITA No.1608/Hyd/2025 Assessment Year 2017-2018 G K Constructions Co. The Income Tax Officer, Hyderabad – 500 050. vs. Ward-8(1), Telangana. Hyderabad. PAN AAPFG7527F (Appellant) (Respondent) िनधा"रती "ारा /Assessee by: CA C. Maheshwar Reddy राज" व "ारा /Revenue by: G Saratha, Sr. AR सुनवाई की तारीख/Date of hearing: 26.11.2025 घोषणा की तारीख/Pronouncement: 19.12.2025 आदेश/ORDER PER VIJAY PAL RAO, VICE PRESIDENT : Th…

Joshita Infra Developers LLP, Hyderabad vs. ITO., Ward-14(1), Hyderabad

In the result, the appeal of the Revenue is dismissed

ITA 1055/HYD/2025[2022-23]Status: DisposedITAT Hyderabad19 Dec 2025AY 2022-23

Bench: SHRI VIJAY PAL RAO, HON’BLE (Vice President), SHRI MANJUNATHA G, HON’BLE (Accountant Member)

Section 142(1)Section 44A

…आयकर अपीलीय न्यायाधिकरण में, हैदराबाद ‘ए’ बेंच, हैदराबाद IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ A ‘ Bench, Hyderabad श्री विजय पाल राि, माननीय उपाध्यक्ष एिं श्री मंजूनाथ जी, माननीय लेखा सदस्य SHRI VIJAY PAL RAO, HON’BLE VICE PRESIDENT AND SHRI MANJUNATHA G, HON’BLE ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A.No.672/Hyd/2025 (निर्धारण वर्ा/ Assessment Year: 2022-23) The Income Tax Officer, Vs. Joshita Infra Developers LLP, Ward 14(1), R/o.Hyderabad. Hyderabad. PAN : AAQFJ8777P (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) and आयकरअपीलसं./I.T.A.No.1055/Hyd/2025 (निर्धारण वर्ा/ Assessment Year: 2022-23) Joshit…

Dy Commissioner of Income Tax, Mumbai, Income Tax vs. A A International, Ghatkopar (W)

In the result the appeal filed by the assessee stands dismissed

ITA 3459/MUM/2025[2017-18]Status: DisposedITAT Mumbai30 Jul 2025AY 2017-18

Bench: Smt. Beena Pillai () & Shri Omkareshwar Chidara ()

Section 143(2)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SMT. BEENA PILLAI (JUDICIAL MEMBER) AND SHRI OMKARESHWAR CHIDARA (ACCOUNTANT MEMBER) I.T.A. No.3459/Mum/2025 Assessment Year: 2017-18 Dy. Commissioner of Vs. A.A. International Income Tax, Mumbai 801, 8th Floor, C-2 Wing, Skyline Wealth, Space, Premier Rd, Nr. VIdyavihar, Ghatkopar (W), Mumbai – 400086 PAN: ABBFA1690E (Appellant) (Respondent) Appellant by Ms. Neelam Jadhav Respondent by Shri. Aditya M. Rai, SR. D.R. Date of Hearing 16.07.2025 Date of Pronouncement 30.07.2025 ORDER Per: Smt. Beena Pillai, J.M.: The present appeal filed by the revenu…

Ess Kay Fabrication, Gurgaon vs. ITO Ward-1(4), Gurgaon

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

ITA 2924/DEL/2023[2012-13]Status: DisposedITAT Delhi16 May 2025AY 2012-13

Bench: Shri M. Balaganesh & Shri Vimal Kumarassessment Year: 2012-13

For Appellant: Shri Suraj Bhan Nain, AdvFor Respondent: Shri Rajesh Kumar Dhanesta, Sr. DR
Section 143(2)Section 143(3)Section 68

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”: NEW DELHI BEFORE SHRI M. BALAGANESH, ACCOUNTANT MEMBER AND SHRI VIMAL KUMAR, JUDICIAL MEMBER Assessment Year: 2012-13 Ess Kay Fabrication, Vs. Income Tax Officer, 519, Sector 37, Ward 1(4), Pace City-2, Gurgaon Gurgaon (Haryana) Delhi- 122001 PAN No. AAAFE3257B (Appellant) (Respondent) Assessee by: Shri Suraj Bhan Nain, Adv. Department by: Shri Rajesh Kumar Dhanesta, Sr. DR Date of Hearing: 03.03.2025 Date of pronouncement: 16.05.2025 O R D E R PER VIMAL KUMAR, JUDICIAL MEMBER: The appeal filed by the appellant/assessee is against order dated 21.08.2023 passed…

ACIT Central Circle-1(2), Hyderabad vs. Satty and Associates, Hyderabad

In the result, appeal filed by the assessee is allowed

ITA 236/HYD/2022[2016-17]Status: DisposedITAT Hyderabad12 Dec 2024AY 2016-17

Bench: Shri Vijay Pal Rao & Shri Manjunatha G.आ.अपी.सं /Ita No.162 & 163/Hyd/2022 (निर्धारण वर्ा/Assessment Year: 2015-16 & 2018-19) Satty & Associates Vs. Assistant Commissioner Hyderabad Of Income Tax [Pan : Aawfs8350D] Central Circle-1(2) Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.236/Hyd/2022 (निर्धारण वर्ा/Assessment Year: 2016-17) Assistant Commissioner Of Satty & Associates Hyderabad Income Tax [Pan : Aawfs8350D] Central Circle-1(2) Hyderabad (Appellant) (Respondent) Cross Objection No.13/Hyd/2022 (Arising Out Of Ita No.236/Hyd/2022) Assistant Commissioner Of Satty & Associates Hyderabad Income Tax [Pan : Aawfs8350D] Central Circle-1(2) Hyderabad (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri S Rama Rao, Ar (Appeared Through Virtual Mode)& Ms.S.Sandhya, Ar रधजस् व द्वधरध/Revenue By: Shri Srinath Sadanala, Dr सुिवधई की तधरीख/Date Of Hearing: 03/12/2024 घोर्णध की तधरीख/Date Of 12/12/2024 Pronouncement:

For Appellant: Shri S Rama Rao, ARFor Respondent: Shri Srinath Sadanala, DR
Section 132Section 153A

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A’ Bench, Hyderabad Before Shri Vijay Pal Rao, Vice President and Shri Manjunatha G., Accountant Member आ.अपी.सं /ITA No.162 & 163/Hyd/2022 (निर्धारण वर्ा/Assessment Year: 2015-16 & 2018-19) Satty and Associates Vs. Assistant Commissioner Hyderabad of Income Tax [PAN : AAWFS8350D] Central Circle-1(2) Hyderabad (Appellant) (Respondent) आ.अपी.सं /ITA No.236/Hyd/2022 (निर्धारण वर्ा/Assessment Year: 2016-17) Assistant Commissioner of Satty and Associates Hyderabad Income Tax [PAN : AAWFS8350D] Central Circle-1(2) Hyderabad (Appella…

Satty and Associates, Hyderabad vs. ACIT, Central Circle-1(2), Hyderabad

In the result, appeal filed by the assessee is allowed

ITA 163/HYD/2022[2018-19]Status: DisposedITAT Hyderabad12 Dec 2024AY 2018-19

Bench: Shri Vijay Pal Rao & Shri Manjunatha G.आ.अपी.सं /Ita No.162 & 163/Hyd/2022 (निर्धारण वर्ा/Assessment Year: 2015-16 & 2018-19) Satty & Associates Vs. Assistant Commissioner Hyderabad Of Income Tax [Pan : Aawfs8350D] Central Circle-1(2) Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.236/Hyd/2022 (निर्धारण वर्ा/Assessment Year: 2016-17) Assistant Commissioner Of Satty & Associates Hyderabad Income Tax [Pan : Aawfs8350D] Central Circle-1(2) Hyderabad (Appellant) (Respondent) Cross Objection No.13/Hyd/2022 (Arising Out Of Ita No.236/Hyd/2022) Assistant Commissioner Of Satty & Associates Hyderabad Income Tax [Pan : Aawfs8350D] Central Circle-1(2) Hyderabad (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri S Rama Rao, Ar (Appeared Through Virtual Mode)& Ms.S.Sandhya, Ar रधजस् व द्वधरध/Revenue By: Shri Srinath Sadanala, Dr सुिवधई की तधरीख/Date Of Hearing: 03/12/2024 घोर्णध की तधरीख/Date Of 12/12/2024 Pronouncement:

For Appellant: Shri S Rama Rao, ARFor Respondent: Shri Srinath Sadanala, DR
Section 132Section 153A

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A’ Bench, Hyderabad Before Shri Vijay Pal Rao, Vice President and Shri Manjunatha G., Accountant Member आ.अपी.सं /ITA No.162 & 163/Hyd/2022 (निर्धारण वर्ा/Assessment Year: 2015-16 & 2018-19) Satty and Associates Vs. Assistant Commissioner Hyderabad of Income Tax [PAN : AAWFS8350D] Central Circle-1(2) Hyderabad (Appellant) (Respondent) आ.अपी.सं /ITA No.236/Hyd/2022 (निर्धारण वर्ा/Assessment Year: 2016-17) Assistant Commissioner of Satty and Associates Hyderabad Income Tax [PAN : AAWFS8350D] Central Circle-1(2) Hyderabad (Appella…

Satty and Associates, Hyderabad vs. Assistant Commissioner of Income Tax, Central Circle-1(2), Hyderabad

In the result, appeal filed by the assessee is allowed

ITA 162/HYD/2022[2015-16]Status: DisposedITAT Hyderabad12 Dec 2024AY 2015-16

Bench: Shri Vijay Pal Rao & Shri Manjunatha G.आ.अपी.सं /Ita No.162 & 163/Hyd/2022 (निर्धारण वर्ा/Assessment Year: 2015-16 & 2018-19) Satty & Associates Vs. Assistant Commissioner Hyderabad Of Income Tax [Pan : Aawfs8350D] Central Circle-1(2) Hyderabad (Appellant) (Respondent) आ.अपी.सं /Ita No.236/Hyd/2022 (निर्धारण वर्ा/Assessment Year: 2016-17) Assistant Commissioner Of Satty & Associates Hyderabad Income Tax [Pan : Aawfs8350D] Central Circle-1(2) Hyderabad (Appellant) (Respondent) Cross Objection No.13/Hyd/2022 (Arising Out Of Ita No.236/Hyd/2022) Assistant Commissioner Of Satty & Associates Hyderabad Income Tax [Pan : Aawfs8350D] Central Circle-1(2) Hyderabad (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri S Rama Rao, Ar (Appeared Through Virtual Mode)& Ms.S.Sandhya, Ar रधजस् व द्वधरध/Revenue By: Shri Srinath Sadanala, Dr सुिवधई की तधरीख/Date Of Hearing: 03/12/2024 घोर्णध की तधरीख/Date Of 12/12/2024 Pronouncement:

For Appellant: Shri S Rama Rao, ARFor Respondent: Shri Srinath Sadanala, DR
Section 132Section 153A

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A’ Bench, Hyderabad Before Shri Vijay Pal Rao, Vice President and Shri Manjunatha G., Accountant Member आ.अपी.सं /ITA No.162 & 163/Hyd/2022 (निर्धारण वर्ा/Assessment Year: 2015-16 & 2018-19) Satty and Associates Vs. Assistant Commissioner Hyderabad of Income Tax [PAN : AAWFS8350D] Central Circle-1(2) Hyderabad (Appellant) (Respondent) आ.अपी.सं /ITA No.236/Hyd/2022 (निर्धारण वर्ा/Assessment Year: 2016-17) Assistant Commissioner of Satty and Associates Hyderabad Income Tax [PAN : AAWFS8350D] Central Circle-1(2) Hyderabad (Appella…

DCIT, Circle-2, Pune vs. Vastushodh Realty, Pune

Appeal is dismissed in above terms

ITA 254/PUN/2024[2018-19]Status: DisposedITAT Pune12 Sept 2024AY 2018-19

Bench: Shri R.K. Panda & Shri S.S. Godaraआयकर अपील आयकर अपील संसंसंसं. / Ita No.254/Pun/2024 आयकर आयकर अपील अपील िनधा"रण वष" / Assessment Year: 2018-19

For Appellant: NoneFor Respondent: Shri Arvind Desai
Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE BEFORE SHRI R.K. PANDA, VICE PRESIDENT AND SHRI S.S. GODARA, JUDICIAL MEMBER आयकर अपील आयकर अपील संसंसंसं. / ITA No.254/PUN/2024 आयकर आयकर अपील अपील िनधा"रण वष" / Assessment Year: 2018-19 DCIT, Circle-2, Vastushodh Realty, बनाम बनाम / बनाम बनाम Pune Office No.101 & 102, Lotus Plaza, Karve Road, V/s. Opposite Karishma Society, Pune – 411 038 Maharashtra PAN : AAJFV8897P .......अपीलाथ" / Appellant ……""यथ" / Respondent Assessee by : None Revenue by : Shri Arvind Desai सुनवाई क" तारीख / Date of Hearing : 10.09.2024 घोषणा क" तारीख / Date of Pronouncement : 12.09…

Jaybhole Cold Storage, Aravali vs. The Pr. CIT-1, Ahmedabad

The appeal of the assessee is partly allowed

ITA 152/AHD/2022[2017-18]Status: DisposedITAT Ahmedabad31 Jul 2024AY 2017-18

Bench: Shri Siddhartha Nautiyal & Shri Makarand V. Mahadeokar

For Appellant: Shri D. K. Parikh, A.RFor Respondent: Shri Kamlesh Makwana, CIT DR
Section 143(3)Section 263Section 35ASection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD BEFORE SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER & SHRI MAKARAND V. MAHADEOKAR, ACCOUNTANT MEMBER I.T.A. No.152/Ahd/2022 (Assessment Year: 2017-18) Jaybhole Cold Storage, Vs. Principal Commissioner of Survey No. 742/744, Dehgam Income Tax-1, Bayad Road, Village Chhapariya, Ahmedabad Post: Vasani-Rel, Taluka Bayad, Dist: Aravali-383325 [PAN No.AALFJ9918M] (Appellant) .. (Respondent) I.T.A. No.151/Ahd/2022 (Assessment Year: 2017-18) Shreeji Cold Storage, Vs. Principal Commissioner of Survey No. 742/7, Dehgam Bayad Income Tax-1, Road, Village Chhapariya…

Shreeji Cold Storage, Aravali vs. The Pr. CIT-1, Ahmedabad

The appeal of the assessee is partly allowed

ITA 151/AHD/2022[2017-18]Status: DisposedITAT Ahmedabad31 Jul 2024AY 2017-18

Bench: Shri Siddhartha Nautiyal & Shri Makarand V. Mahadeokar

For Appellant: Shri D. K. Parikh, A.RFor Respondent: Shri Kamlesh Makwana, CIT DR
Section 143(3)Section 263Section 35ASection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD BEFORE SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER & SHRI MAKARAND V. MAHADEOKAR, ACCOUNTANT MEMBER I.T.A. No.152/Ahd/2022 (Assessment Year: 2017-18) Jaybhole Cold Storage, Vs. Principal Commissioner of Survey No. 742/744, Dehgam Income Tax-1, Bayad Road, Village Chhapariya, Ahmedabad Post: Vasani-Rel, Taluka Bayad, Dist: Aravali-383325 [PAN No.AALFJ9918M] (Appellant) .. (Respondent) I.T.A. No.151/Ahd/2022 (Assessment Year: 2017-18) Shreeji Cold Storage, Vs. Principal Commissioner of Survey No. 742/7, Dehgam Bayad Income Tax-1, Road, Village Chhapariya…

M/S Om Namah Shivay Trading Company, Paraola vs. Deputy Commissioner of Income-Tax, Circle -1, Jalgaon

In the result, the appeal filed by the assessee is allowed

ITA 511/PUN/2023[2017-18]Status: DisposedITAT Pune29 Apr 2024AY 2017-18

Bench: Shri R. K. Panda & Shri S.S. Godaraassessment Year : 2017-18

For Appellant: Shri Sanket M JoshiFor Respondent: Shri Ramnath P Murkunde
Section 131Section 131(1)(d)Section 133(6)Section 143(2)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND SHRI S.S. GODARA, JUDICIAL MEMBER Assessment Year : 2017-18 M/s. Om Namah Shivay Trading Company DCIT, Circle 1, Jalgaon Gat No.37/3, Borarde Shivar, Amalner Vs. Road, Parola – 425111 PAN : AABFO6846M (Appellant) (Respondent) Assessee by : Shri Sanket M Joshi Department by : Shri Ramnath P Murkunde Date of hearing : 23-04-2024 Date of pronouncement : 29-04-2024 O R D E R PER R. K. PANDA, VP : This appeal filed by the assessee is directed against the order dated 22.02.2023 of the CIT(A)/NFAC, Delhi relating to…

Assistant Commissioner of Income Tax, Circle-1, Guwahati vs. Bath and Sanitary, Guwahati

In the result, the appeal of revenue is dismissed

ITA 169/GTY/2020[2012-13]Status: DisposedITAT Guwahati30 Oct 2023AY 2012-13

Bench: Shri Rajesh Kumar & Shri Sonjoy Sarma]

Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “GAUHATI” BENCH, VIRTUAL HEARING AT KOLKATA [Before Shri Rajesh Kumar, Accountant Member & Shri Sonjoy Sarma, Judicial Member] I.T.A. No. 169/Gau/2020 Assessment Year: 2012-13 ACIT, Circle-1, Guwahati Vs. Bath And Sanitary Room No. 613, 6th Floor, Aayakar Opp. Aayakar Bhawan, G. S. Road, Bhawan, G. S. Road, Christian Basti, Christian Basti, Guwahati, Assam- Guwahati-781005. 781005. (PAN: AAKFB5935B) Appellant Respondent Date of Hearing 09.08.2023 Date of Pronouncement 30.10.2023 For the Appellant Shri Arun Bhowmick, JCIT For the Respondent Shri Somnath Ghosh, Advocate ORDER…