PCIT, New Delhi v. NDR Promoters (P) Ltd.

80 Taxmann.com 89Supreme Court of India1995#13012 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2026.

Sections most often in play

Section 133(6)Section 147 Section 148 Section 68 Section 131 Section 143(3)Section 46A Section 69A

Issues it is cited on

penny stock genuineness of the transaction accommodation entry long term capital gain unexplained cash credit section 131 section 133(6)section 68 section 69a section 69 transfer section 148

Judgments citing PCIT, New Delhi v. NDR Promoters (P) Ltd.

DEPUTY COMMISSIONER OF INCOME, CENTRAL CIRCLE, MEERUT, MEERUT vs. DR. JAGAT NARAIN SUBHARATI CHARITABLE TRUST, DEHRADUN

ITA 2553/DEL/2024[2013-14]Status: DisposedITAT Delhi30 Jan 2026AY 2013-14

Bench: Shri Anubhav Sharma & Shri Manish Agarwal

For Appellant: Sh. Kalrav Mehrotra, AdvFor Respondent: Sh. Rajesh Kumar Dhanesta, Sr

Section 143(3)Section 148Section 68

…24 Dr. JagatNarainSubharti Charitable Trust (AYs: 2012-13 & 2013-14) (Delhi) viii. CIT Vs. MAF Academy (P) Ltd. [2014] 42 taxmann.com 377 (Delhi) ix. PCIT, New Delhi Vs. NDR Promoters (P) Ltd. [2019] 102 taxmann.com 182 (Delhi) x. Sumati Dayal Vs. CIT [1995] 80 Taxmann.com 89 (SC)” 4. On the other hand, the ld. AR has primarily relied the findings of CIT(A) and as we go through the same we find that Assessing Officer has primarily doubted the transaction as notice u/s 131 of the Act was issued but not responded. It comes up that ld. CIT(A) observed that during assessment u/s 143(3) of the Act itself the comple…

DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE, MEERUT , INCOME TAX OFFICE, MEERUT vs. DR. JAGAR NARAIN SUBHARTI CHARITABLE TRUST, DEHRADUN

ITA 2552/DEL/2024[2012-13]Status: DisposedITAT Delhi30 Jan 2026AY 2012-13

Bench: Shri Anubhav Sharma & Shri Manish Agarwal

For Appellant: Sh. Kalrav Mehrotra, AdvFor Respondent: Sh. Rajesh Kumar Dhanesta, Sr

Section 143(3)Section 148Section 68

REDDIVARI SUBBA REDDY(HUF),BELLARY vs. INCOME TAX OFFICER, WARD-2, BELLAY

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

ITA 344/BANG/2025[2017-18]Status: DisposedITAT Bangalore28 Aug 2025AY 2017-18

Bench: Shri Laxmi Prasad Sahu & Shri Soundararajan Kassessment Year : 2017-18 Reddivari Subba Reddy (Huf), Vs. Ito, D.No.44, Behind Maremma Temple, Ward – 2, Kappagal Road, Near Hdfc Bank, Bellary. Bellary – 583 103. Pan : Aaohr 4185 D Appellant Respondent Assessee By : Shri. V. Srinivasan,Advocate Revenue By : Shri. Ganesh R. Ghale, Advocate, Standing Counsel For Revenue. Date Of Hearing : 17.07.2025 Date Of Pronouncement : 28.08.2025

For Appellant: Shri. V. Srinivasan,AdvocateFor Respondent: Shri. Ganesh R. Ghale, Advocate, Standing Counsel for Revenue

Section 115BSection 133(6)Section 142(1)Section 144Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH : BANGALORE BEFORE SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER AND SHRI SOUNDARARAJAN K, JUDICIAL MEMBER Assessment Year : 2017-18 Reddivari Subba Reddy (HUF), Vs. ITO, D.No.44, Behind Maremma Temple, Ward – 2, Kappagal Road, Near HDFC Bank, Bellary. Bellary – 583 103. PAN : AAOHR 4185 D APPELLANT RESPONDENT Assessee by : Shri. V. Srinivasan,Advocate Revenue by : Shri. Ganesh R. Ghale, Advocate, Standing Counsel for Revenue. Date of hearing : 17.07.2025 Date of Pronouncement : 28.08.2025 O R D E R Per Laxmi Prasad Sahu, Accountant Member : This is an appeal filed…

SANGEETA KALPESH CHAWALLA,MUMBAI vs. ITO WARD 19(3)(2), MUMBAI

In the result, the appeal of the Assessee is allowed

ITA 458/MUM/2025[2012-13]Status: DisposedITAT Mumbai28 Jul 2025AY 2012-13

Bench: Shri Narender Kumar Choudhryassessment Year: 2012-13

For Appellant: NoneFor Respondent: Shri Kavan Limbasiya, Ld. Sr. D.R

Section 143(1)Section 147Section 148Section 250Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER Assessment Year: 2012-13 Ms. Sangeeta Kalpesh Income Tax Officer, Chawala, (Individual) Ward 19(3)(2), A 67, Darya Mahal, Matru Mandir Vs. Behind Walshigaham School, Income Tax Office, 12th Floor, Napean Sea Road, Mumbai, Mumbai – 400 0006 Maharashtra – 400 007 PAN: ADGPC0339M (Appellant) (Respondent) Present for: Assessee by : None Revenue by : Shri Kavan Limbasiya, Ld. Sr. D.R. Date of Hearing : 12.06.2025 Date of Pronouncement : 28.07.2025 O R D E R Per : Narender Kumar Choudhry, Judicia…

JAYA BALAJEE REAL MEDIA PVT LTD,HYDERABAD vs. DCIT., CENTRAL CIRCLE - 2(3), HYDERABAD

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

ITA 674/HYD/2024[2017-18]Status: DisposedITAT Hyderabad01 Oct 2024AY 2017-18

Bench: Shri Manjunatha G. Hon’Ble & Shri K. Narasimha Chary Hon’Bleassessment Year – 2017-18 Jaya Balaji Real Media Pvt Vs. The Deputy Commissioner Of Income Tax, Limited, Central Circle – 2(3), Hyderabad. Hyderabad. Pan : Aaecb3005F (Appellant) (Respondent) Assessee By: Shri M.V. Prasad, C.A. Revenue By: Ms. Th Vijaya Lakshmi, Cit-Dr Date Of Hearing: 19.08.2024 Date Of Pronouncement: 01.10.2024

For Appellant: Shri M.V. Prasad, C.AFor Respondent: Ms. TH Vijaya Lakshmi, CIT-DR

Section 132Section 132(4)Section 68

…from the nature of their business and the financial statements filed for the relevant assessment year. Therefore, by following certain judicial precedents, including the decision of Hon'ble Supreme Court in the case of Sumathi Dayal Vs. CIT reported in (1995) 80 Taxmann.com 89 (SC) and CIT Vs. Durga Prasad More (1971) 82 ITR 540 (SC) observed that the explanation of the assessee with regard to source of cash deposits out of the advances from seven parties is contrary to the theory of human probabilities and therefore, based on the evidence found during the course of search and surrounding circumstances, the AO ha…

ACIT, CIRCLE-21(1), NEW DELHI vs. RENU PROPTECH PVT. LTD., NEW DELHI

In the result the appeal of the assessee in ITA No

ITA 9451/DEL/2019[2016-17]Status: DisposedITAT Delhi26 Apr 2021AY 2016-17

Bench: Shri Bhavnesh Saini & Shri N.K. Billaiya

For Appellant: Shri Govil Upadhyaya, CAFor Respondent: Shri H.K. Choudhary, CIT(DR)

Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘F’ BENCH, NEW DELHI [THROUGH VIDEO CONFERENCE] BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER, AND SHRI N.K. BILLAIYA ACCOUNTANT MEMBER ITA No. 7653/DEL/2019 [A.Y 2016-17] M/s Renu Proptech Pvt Ltd Vs. The A.C.I.T. 31,Jangpura Road Circle – 21(1) Bhogal, New Delhi New Delhi PAN: AAFCR 1253 G ITA No. 9451/DEL/2019 [A.Y 2016-17] The A.C.I.T. Vs. Renu Proptech Pvt Ltd Circle – 21(1) 31,Jangpura Road New Delhi Bhogal, New Delhi [Appellant] [Respondent] Assessee by : Shri Govil Upadhyaya, CA Revenue by : Shri H.K. Choudhary, CIT(DR) Shri Prakash Dubey, Sr. DR Date o…

RENU PROPTECH PVT. LTD.,NEW DELHI vs. ACIT, CIRCLE-21(2), NEW DELHI

In the result the appeal of the assessee in ITA No

ITA 7653/DEL/2019[2016-17]Status: DisposedITAT Delhi26 Apr 2021AY 2016-17

Bench: Shri Bhavnesh Saini & Shri N.K. Billaiya

For Appellant: Shri Govil Upadhyaya, CAFor Respondent: Shri H.K. Choudhary, CIT(DR)

Section 68

SUMIT LUNDIA,KOLKATA vs. ITO, WARD 36(2), KOLKATA, KOLKATA

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

ITA 818/KOL/2017[2013-14]Status: DisposedITAT Kolkata18 Oct 2017AY 2013-14

Bench: Shri S.S. Viswanethra Ravi, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.818/Kol/2017 (िनधा"रणवष" / Assessment Year: 2013-14 Vs. I.T.O, Ward-36(2),Kolkata Sumit Lundia 63, Geeta Apartments, Dum Dum Aayakarbhawanpoorva 110, Park, Dum Dum Park Bazaar, Shant Pally, Kolkata – Kolkata – 700055. 700107. "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Abwpl 4613 P (Assessee) .. (Respondent) Assessee By :Shri A. K. Tibrewal,Fca Respondent By :Shri Pinaki Mukherjee, Acit सुनवाईकीतारीख/ Date Of Hearing : 22/08/2017 घोषणाकीतारीख/Date Of Pronouncement : 18/10/2017 आदेश / O R D E R Per Dr. Arjun Lal Saini, Am: The Captioned Appeal Filed By The Assessee, Pertaining To Assessment Year 2013-14, Is Directed Against The Order Passed By The Ld. Commissioner Of Income Tax (Appeals)–10, Kolkata, In Appeal No.48/Cit(A)-10/W-36(2)/2016-17, Dated 06.01.2017, Which In Turn Arises Out Of An Order Passed By The Assessing Officerunder Section 143(3) Of The Income Tax Act, 1961, (Hereinafter Referred To As The ‘Act’), Dated 21.03.2016. 2. The Assessee Has Raised The Following Grounds Of Appeal: “1.That, On The Facts & Circumstances Of The Case, Ld. Commissioner Of Lncome Tax (Appeals) Erred In Confirming The Addition Of Rs.27,00,000/- Made By The Assessing Officer Under Section 2(22)(E) Of The Lncome Tax

For Appellant: Shri A. K. Tibrewal,FCAFor Respondent: Shri Pinaki Mukherjee, ACIT

Section 133(6)Section 143(2)Section 143(3)Section 2(22)(e)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D”, BENCH KOLKATA BEFORE SHRI S.S. VISWANETHRA RAVI, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA No.818/Kol/2017 (िनधा"रणवष" / Assessment Year: 2013-14 Vs. I.T.O, Ward-36(2),Kolkata Sumit Lundia 63, Geeta Apartments, Dum Dum AayakarBhawanPoorva 110, Park, Dum Dum Park Bazaar, Shant Pally, Kolkata – Kolkata – 700055. 700107. "थायीलेखासं./जीआइआरसं./PAN/GIR No. : ABWPL 4613 P (ASSESSEE) .. (RESPONDENT) Assessee by :Shri A. K. Tibrewal,FCA Respondent by :Shri Pinaki Mukherjee, ACIT सुनवाईकीतारीख/ Date of Hearing : 22/08/2017 घोषणाकीतारीख/Date of Pronouncement : 18/10/2017 आदेश / O R D…