What is Oriental Wire Industries P Delhi Ltd. v. CIT authority for?

The creditworthiness of the creditor, the genuineness of the transaction, and the capacity of the creditor to lend are all necessary considerations for the Assessing Officer when assessing cash credits under Section 68. Mere filing of confirmatory letters or payment by account payee cheque does not discharge the assessee's onus.

How many judgments cite Oriental Wire Industries P Delhi Ltd. v. CIT?

35 judgments on BharatTax cite Oriental Wire Industries P Delhi Ltd. v. CIT (131 ITR 688), spanning 2015 to 2026.

Which sections of the Income Tax Act does Oriental Wire Industries P Delhi Ltd. v. CIT come up under?

It is most often cited in judgments turning on Section 68, Section 131, Section 133(6), Section 142(1), Section 143(2), Section 144.

Oriental Wire Industries P Delhi Ltd. v. CIT (131 ITR 688)

Prodigy Infomatics Private Limited, Mumbai vs. ITO, 15(2)(4), Mumbai

Accordingly, these grounds are dismissed

ITA 2124/MUM/2025[2012-13]Status: DisposedITAT Mumbai10 Mar 2026AY 2012-13

Bench: Hon’Ble Shri Sandeep Gosain & Hon’Ble Shri Jagadishprodigy Infomatics Private Vs. Ito, 15(2)(4), Mumbai Limited Director Ito, 15(2)(4), Mumbai Plot No. D- 388, Midc, Ttc Aayakar Bhavan Industrial Area, Kukshet Mumbai- 400020 Village, Navi Mumbai - 400705 Pan/Gir No. Aadcp3211A (Applicant) (Respondent) Assessee By None Revenue By Shri Virabhadra Mahajan, (Sr. Dr) Date Of Hearing 04.03.2026 Date Of Pronouncement 10.03.2026 आदेश / Order Per Sandeep Gosain, Jm: The Present Appeal Has Been Filed By The Assessee Challenging The Impugned Order 18.02.2025 Passed U/S 250 Of The Income Tax Act, 1961 (‘The Act’), By The National Faceless Appeal Centre, Delhi (Nfac) For The Assessment Year 2012-13. The Following Grounds Are Reproduced Below: “1. On The Facts & In The Circumstances Of The Case & In Law, The Learned C.I.T. (A) Erred In Dismissing The Appeal.

Section 250Section 68

…support in the following judgments of the Hon'ble Courts. (Shankar Industries v. CIT (1978) 114 ITR 689 (Cal), C.Kant & Co. vs. CIT (1980) 126 ITR 63(Cal), Prakash Textile Agency v. CIT (1980) 121 ITR 890 (CAL) Oriental Wire Industries P. Ltd., vs. CIT (1981) 131 ITR 688 (CAL), CIT vs. United Commercial & Industrial Co. (P) Ltd., (1991) 187 ITR 596, 599 (Cal), M.A. Unneeri Kutty vs. CIT, (1992) 198 ITR 147, 150 (Ker.). 5.6 It has also been held in Bharati P.Ltd. vs. CIT. (1978) 111 ITR 951 (Cal.), CIT vs WJ Walker & Co. (1979) 117 ITR 690, 694 (Cal), CIT vs. United Commercial Industries Co. (P) Ltd., (1991) 187…

Vimalkumar Vajubhai Katrodiya, Surat vs. ACIT Circle 2(2), Surat

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

ITA 1266/SRT/2024[2016-17]Status: DisposedITAT Surat26 Sept 2025AY 2016-17

Bench: Shri Siddhartha Nautiyal & Shri Bijayananda Prusethआयकर अपील सं./Ita No.1266/Srt/2024 Assessment Year: 2016-17 (Hybrid Hearing) Vimalkumar Vajubhai Assistant Commissioner Of बनाम/ Katrodiya Income-Tax,Circle-2(2), Surat, Vs. 90, Mamta Park Society, Aayakar Bhawan, Majura Gate- Spinning Mill Kapodara, 395 001 Varachha Road, Surat-395 006 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aqipk 2458 C (अपीलाथ"/Appellant) (""थ" /Respondent)

Section 142(1)Section 143(2)Section 144Section 250Section 68

…s and the capacity of the persons to give the credit. Hence, relying on the decision in cases of Sreelekha Banerjee vs. CIT (1963) 49 ITR 112, 117 (SC), Shanker Industries vs. CIT (1978) 114 ITR 681 (Cal) and Oriental Wires Industries Pvt. Ltd. vs. CIT (1981) 131 ITR 688 ITA No.1266/Srt/2024 A.Y 16-17 Vimalkumar V Katrodiya (Cal), the AO added Rs.10,09,16,505/- u/s 68 of the Act. The AO also added interest expense of Rs.23,47,810/- in absence of reply from the assessee. Thus, the total income was assessed u/s 144 of the Act at Rs.10,51,92,975/- as against returned income of Rs.19,28,660/-. Aggrieved by the add…

Alosha Marketing Pvt. Ltd., Kolkata vs. ACIT, Cir. 4(1), Kolkata

In the result, the appeal of the assessee is allowed

ITA 313/KOL/2024[2013-14]Status: DisposedITAT Kolkata08 Jul 2024AY 2013-14

Bench: Shri Rajpal Yadav, Vice-(Kz) & Dr. Manish Boradi.T.A. No. 313/Kol/2024 Assessment Year: 2013-2014 Alosha Marketing Pvt. Ltd.,……………..………Appellant 62A, Hazra Road, Kolkata-700019 [Pan:Aacca1930G] -Vs.- Assistant Commissioner Of Income Tax,.…Respondent Circle-4(1), Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700069 Appearances By: Shri N.S. Saini, A.R. & Priyanka Salarpuria, A.R., Appeared On Behalf Of The Assessee Shri Manas Mondal, Addl. Cit, Sr. D.R., Appeared On Behalf Of The Revenue Date Of Concluding The Hearing : April 30, 2024 Date Of Pronouncing The Order : July 08, 2024 O R D E R

Section 143(2)Section 147Section 148Section 68

…the ratio in a large number of decisions including Shankar Industries Vs. C1T (1978) 114 ITR 689 (Cal); C. Kant & Co. Vs. CIT, (1980) 126 ITR 63 (Cal); Prakash Textile Agency Vs. CIT, (1980) 121 ITR 890 (Cal); Oriental Wire Industries P. Ltd. Vs. CIT, (1981) 131 ITR 688 (Cal); CIT Vs. United Commercial &. Industries Co. (P) Ltd., (1991) 187 ITR 596 599 (Cal); M.A. Unneeri Kutti Vs. CIT, (1992) 198 ITR 147, 150 (Ker), Special Leave petit on dismissed by the Supreme Court (1993) 201 ITR (St.) 23 (SC); CIT Vs. Precision Finance Pvt. Ltd., (1994) 208 ITR 465, 470 (Cal). The manner of payment by the account payee che…

Lokenath Investment Consultants P.Ltd, New Delhi vs. ACIT, Central Circle-8, New Delhi

In the result, the appeal of the assessee is dismissed

ITA 1097/DEL/2019[2009-10]Status: DisposedITAT Delhi31 Jul 2023AY 2009-10

Bench: Dr. B. R. R. Kumarsh. Yogesh Kumar Us

For Appellant: NoneFor Respondent: Ms. Sarita Kumari, CIT DR

Section 139Section 148Section 153ASection 153C

…ITR 151, Hari Chand Virender Paul Vs. CIT (P&H) 140 ITR 148, CIT Vs. BijuPatnaik (SC) 160 ITR 674, ITO Vs. Skyjet Aviation (P) Ltd. (ITAT, Ahd-TM) 71 ITD 95, CIT Vs. Precision Finance P. Ltd. (Cal) 208 ITR 465, Oriental Wire Industries (P) Ltd. Vs. CIT (Cal) 131 ITR 688, Malabar Agricultural Co. Ltd. Vs. CIT (Ker) 229 ITR 548, Roshan De Hatti Vs. CIT (SC) 107 ITR 938, C. Kant & Co. Vs. CIT (Cal) 126 ITR 63, 14 Lokenath Investment Consultants Pvt. Ltd. Bharat P. Ltd. Vs. CIT (Cal) 111 ITR 951, Dhanalakshmi Steel Re- rolling Mills Vs. CIT (AP) 228 ITR 780, Prakash Textile Agency Vs. CIT (Cal) 121 ITR 890, Norther…

Atul Modi, New Delhi vs. ACIT, Circle- 29(1), New Delhi

In the result, the appeal of the assessee is dismissed ex- parte

ITA 1605/DEL/2018[2014-15]Status: DisposedITAT Delhi04 Jan 2023AY 2014-15

Bench: Shri Pradip Kumar Kedia & Shri Anubhav Sharma

For Appellant: NoneFor Respondent: Shri Kanv Bali, Sr.DR

Section 143(3)Section 68

…not enough as held in [Shankar Industries vs. CIT (1978) 114 ITR 689 (Cal.), C. Kant & Co. vs. CIT (1980) 126 ITR 63 (Cal.), Prakash Textile Agency vs. CIT (1980) 121 ITR 890 (Cal.) Oriental Wire Industries Pvt. Ltd. vs. CIT (1981) I.T.A No.1605/Del/2018 7 131 ITR 688 (Cal.), CIT vs. United Commercial and Industrial Co. Pvt. Ltd. (1991) 187 ITR 596, 599 (Cal.). Further, in Bharati Pvt. Ltd. vs. CIT (1978) 111 ITR 951 (Cal.), CIT vs. WJ Walker & Co. (1979) 117 ITR 690, 694 (Cal.) CIT vs. United Commercial & Industrial Co. Pvt. Ltd. (1991) 187 ITR 596, 599 (Cal.) it was held that mere filing of confirmatory lett…

Income Tax Officer, Ward-1, Kadapa vs. Pritham & Prathik Hospitals Private Limited, Kadapa

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

ITA 97/HYD/2019[2014-15]Status: DisposedITAT Hyderabad29 Nov 2022AY 2014-15

Bench: Shri R.K. Panda & Shri Laliet Kumarassessment Year: 2014-15 Income Tax Officer, Vs. M/S. Pritham & Prathik Ward – 1, Hospitals Pvt. Limited, Kadapa. Kadapa – 516002. Pan : Aahcp6013E. (Appellant) (Respondent) C.O.No.10/Hyd/2019 (In Ita 97/Hyd/2019) M/S. Pritham & Prathik Vs. Income Tax Officer, Hospitals Pvt. Limited, Ward – 1, Kadapa – 516002. Kadapa. Pan : Aahcp6013E. (Cross Objector / (Respondent) Appellant) Assessee By: Ms. S. Sandhya, Advocate. Revenue By: Ms. Swapna. Date Of Hearing: 24.11.2022 Date Of Pronouncement: 29.11.2022 Per Laliet Kumar, J.M. This Appeal By The Revenue & Cross-Objection By The Assessee Are Directed Against The Order Of Commissioner Of Income Tax (Appeals), Kurnool Dated 29.11.2018 For The Assessment Year 2014-15. 2. The Revenue Has Raised The Following Grounds :

For Appellant: Ms. S. Sandhya, AdvocateFor Respondent: Ms. Swapna

Section 133ASection 142(1)Section 143(3)Section 68Section 69

…is the ratio in a large number of decisions including: • Shankar Industries vs CIT (1978) 114 ITR 689(Ca1); • C. Kant & Co vs CIT (1980) 126 ITR 63 (Cal); • Prakash Textile Agency vs CIT (1980) 121 ITR 890(Cal); • Oriental Wire Industries P. Ltd vs CIT(1981) 131 ITR 688(Cal) • CIT vs United Commercial &Industires Co.(P) Ltd., (1991) 187 ITR 596, 599(Cal) • M.A UnneeriKutti vs CIT (1992) 198 ITR 147, 150(Ker), Special Leave Petition dismissed by the Supreme Court (1993) 201 ITR (St.) 23 (SC); • CIT vs Precision Finance Pvt Ltd (1994) 208 ITR 465, 470(Cal) The manner of payment by the account payee cheque is also…