PCIT v. Ambe Tradecorp (P.) Ltd.

290 Taxmann 471High Court2023#9875 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2024 to 2026.

Sections most often in play

Section 68 Section 133(6)Section 142(1)Section 143(2)Section 147 Section 148 Section 143(3)Section 145(3)

Issues it is cited on

preponderance of probability source of source creditworthiness of the creditor addition under section 68 addition u/s 68 principal commissioner of income-tax section 133(6)section 145(3)section 133 genuineness of the transaction accommodation entry rule 46a

Judgments citing PCIT v. Ambe Tradecorp (P.) Ltd.

INCOME TAX OFFICER, WARD-1(1), FARIDABAD, FARIDABAD vs. AGARWAL EARTH MOVERS PRIVATE LIMITED, FARIDABAD

In the result, the appeal filed by the Revenue is dismissed

ITA 6084/DEL/2025[2020-21]Status: DisposedITAT Delhi08 Apr 2026AY 2020-21

Bench: Shri S. Rifaur Rahman & Shri Sudhir Kumarincome Tax Officer, Ward-1(1), Vs. Agarwal Earth Movers B-Block, New Cgo Complex, Private Limited, Nh-Iv, Nit Fartidabad 1316, Sector-29, Faridabad Haryana Haryana-121001 [Pan: Aadca7184K) (Appellant) (Respondent)

For Appellant: Sh. Ved Jain, Adv. & Ms. Uma Upadhyaya, CAFor Respondent: Sh. Pramod Kumar, Sr. DR

Section 132Section 132(4)Section 142(1)Section 143(2)Section 147Section 148

…IN THE INCOME TAXAPPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI SUDHIR KUMAR JUDICIAL MEMBER INCOME TAX OFFICER, WARD-1(1), VS. AGARWAL EARTH MOVERS B-BLOCK, NEW CGO COMPLEX, PRIVATE LIMITED, NH-IV, NIT FARTIDABAD 1316, SECTOR-29, FARIDABAD HARYANA HARYANA-121001 [PAN: AADCA7184K) (APPELLANT) (RESPONDENT) ASSESSEE BY : Sh. Ved Jain, Adv. & Ms. Uma Upadhyaya, CA REVENUE BY : Sh. Pramod Kumar, Sr. DR Date of Hearing : 16.03.2026 Date of Order : 08.04.2026 O R D E R PER SUDHIR KUMAR, JM : This appeal is preferred by the Revenue against the order of National…

NIDHI RANI,PANIPAT vs. INCOME TAX OFFICE, WARD-1, PANIPAT, PANIPAT

In the result, appeal of the assessee is allowed

ITA 3323/DEL/2023[2018-19]Status: DisposedITAT Delhi19 Dec 2025AY 2018-19

Bench: Shri Sudhir Kumar & Shri Manish Agarwal[Assessment Year : 2018-19] Smt. Nidhi Rani Vs Ito 1361, Sector-25, Part-Ii Ward-1, Panipat, Haryana-132103 Panipat Pan-Arrpr9400P Appellant Respondent Appellant By Dr. Rakesh Gupta, Adv. Shri Somil Agarwal, Adv. & Shri Saksham Agarwal, Ca Respondent By Shri Shyam Manohar Singh, Sr.Dr Date Of Hearing 24.09.2025 Date Of Pronouncement 19.12.2025 Order

Section 142(1)Section 143Section 143(2)Section 143(3)Section 234ASection 250Section 68

…ITA No.3323/Del/2023 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “E” BENCH: NEW DELHI BEFORE SHRI SUDHIR KUMAR, JUDICIAL MEMBER & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER [Assessment Year : 2018-19] Smt. Nidhi Rani vs ITO 1361, Sector-25, Part-II Ward-1, Panipat, Haryana-132103 Panipat PAN-ARRPR9400P APPELLANT RESPONDENT Appellant by Dr. Rakesh Gupta, Adv. Shri Somil Agarwal, Adv. & Shri Saksham Agarwal, CA Respondent by Shri Shyam Manohar Singh, Sr.DR Date of Hearing 24.09.2025 Date of Pronouncement 19.12.2025 ORDER PER MANISH AGARWAL, AM : The present appeal is filed by the assessee against the order dated 30.…

D.C.I.T., CC - 3(1),, KOLKATA vs. GLIX SECURITIES PRIVATE LIMITED, KOLKATA

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

ITA 1291/KOL/2025[2011-12]Status: DisposedITAT Kolkata02 Dec 2025AY 2011-12

Bench: Shri Rajesh Kumar, Am & Shri Pardip Kumar Choubey, Jm Dcit Glix Securities Private Limited 110, Shanti Pally, 1St Floor 1, Grant Lane, Aayakar Bhawan Poorva, Vs. Kolkata-700012, West Bengal Kolkata-700107, West Bengal (Appellant) (Respondent) Pan No. Aabcg1844J Co No. 66/Kol/2025 (Arising In Ita No. 1291/Kol/2025 For A.Y. 2011-12) Dcit Glix Securities Private Limited 110, Shanti Pally, 1St Floor 1, Grant Lane, Aayakar Bhawan Poorva, Vs. Kolkata-700012, West Bengal Kolkata-700107, West Bengal (Appellant) (Respondent) Assessee By : Shri Manish Tiwari, Ar Revenue By : Shri P.N. Barnwal, Dr Date Of Hearing: 14.10.2025 Date Of Pronouncement: 02.12.2025

For Appellant: Shri Manish Tiwari, ARFor Respondent: Shri P.N. Barnwal, DR

Section 131Section 143(2)Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, KOLKATA BEFORE SHRI RAJESH KUMAR, AM AND SHRI PARDIP KUMAR CHOUBEY, JM DCIT GLIX Securities Private Limited 110, Shanti Pally, 1st Floor 1, Grant Lane, Aayakar Bhawan Poorva, Vs. Kolkata-700012, West Bengal Kolkata-700107, West Bengal (Appellant) (Respondent) PAN No. AABCG1844J CO No. 66/KOL/2025 (Arising in ITA No. 1291/Kol/2025 for A.Y. 2011-12) DCIT GLIX Securities Private Limited 110, Shanti Pally, 1st Floor 1, Grant Lane, Aayakar Bhawan Poorva, Vs. Kolkata-700012, West Bengal Kolkata-700107, West Bengal (Appellant) (Respondent) Assessee by : Shri Manish Tiwari,…

ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-3(1), KOLKATA, KOLKATA vs. RAJSHRI IRON INDUSTRIES PRIVATE LIMITED, KOLKATA

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

ITA 2388/KOL/2024[2013]Status: DisposedITAT Kolkata21 Nov 2025

Bench: Shri Rajesh Kumar, Am & Shrisonjoy Sarma, Jm

For Appellant: Shri Soumitra Choudhury, ARFor Respondent: S/Shri Praveen Kishore &

Section 147Section 148Section 148ASection 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, KOLKATA BEFORE SHRI RAJESH KUMAR, AM AND SHRISONJOY SARMA, JM ITA Nos.2385 & 2388/KOL/2024 (Assessment Years: 2018-19 & 2013-14) Rajshri Iron Industries Private Asst. Commissioner of Income Limited Tax, CC 3(1), Kolkata 10, 2nd Floor, R.NO.206/4/ Clive 110, Shantipally Kolkata-700107, Vs. Row, Kolkata-700001, West Bengal West Bengal (Appellant) (Respondent) PAN No. AACCR9085R CO Nos. 47 & 46/KOL/2025 (Assessment Years: 2013-14 & 2018-19) Rajshri Iron Industries Private Asst. Commissioner of Income Limited Tax, CC 3(1), Kolkata 10, 2nd Floor, R.NO.206/4/ Clive 110,…

ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-3(1), KOLKATA, KOLKATA vs. RAJSHRI IRON INDUSTRIES PRIVATE LIMITED, KOLKATA

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

ITA 2385/KOL/2024[2018]Status: DisposedITAT Kolkata21 Nov 2025

Bench: Shri Rajesh Kumar, Am & Shrisonjoy Sarma, Jm

For Appellant: Shri Soumitra Choudhury, ARFor Respondent: S/Shri Praveen Kishore &

Section 147Section 148Section 148ASection 69C

M/S BANSAL OIL MILL LTD.,JAIPUR vs. ACIT, CIRCLE-4, JAIPUR, JAIPUR

In the result, appeal of the assessee is allowed

ITA 444/JPR/2025[2014-15]Status: DisposedITAT Jaipur18 Sept 2025AY 2014-15

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri P.C. Parwal, C.AFor Respondent: Shri Gautam Singh Choudhary, JCIT

Section 131(1)(d)Section 142(1)Section 143(2)Section 250Section 68

…`आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBkSM+ deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA. No. 444/JPR/2025 fu/kZkj.k o"kZ@Assessment Years : 2014-15 M/s Bansal Oil Mill Ltd. cuke The ACIT, G-834(A), Road No. 14, V.K.I. Vs. Circle-4, Jaipur. Area, Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAACB9830C vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri P.C. Parwal, C.A. jktLo dh vksj l…

MICRON MATERIALS ,MUMBAI vs. THE DY. COMMISSIONER OF INCOME TAX CENTRAL CIRCLE -1(4), MUMBAI

In the result, appeal of the assessee is allowed

ITA 2357/MUM/2025[2014-15]Status: DisposedITAT Mumbai02 Jul 2025AY 2014-15

Bench: Shri Narendra Kumar Billaiya, Hon’Ble & Shri Sandeep Singh Karhail, Hon’Ble

For Appellant: Shri Ajay R. Singh & Shri Akshay Pawar , A/RsFor Respondent: Shri Aditya M. Rai, Sr. D/R

Section 133(6)Section 133ASection 143(3)Section 68

…| आयकर अपील"य अ"धकरण "यायपीठ, मुंबई | IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, HON’BLE ACCOUNTANT MEMBER & SHRI SANDEEP SINGH KARHAIL, HON’BLE JUDICIAL MEMBER I.T.A. No. 2357/Mum/2025 Assessment Year: 2014-15 Micron Materials Dy. Commissioner of Income Ground Floor, Kasturi Building Vs Tax, Central Circle - 1(4), Mumbai Popat Wadi, Near Indian Art Studio Kalbadevi Road Mumbai - 400002 [PAN: AAUFM6560H] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri Ajay R. Singh & Shri Akshay Pawar , A/Rs Revenue by : Shri Aditya M. Rai, Sr. D/R सुनवाई क" तार"ख/…

SARVESH BARDIA,RAJNANDGAON vs. INCOME TAX OFFICER-1, RAJNANDGAON

In the result, appeal filed by the assessee is partly allowed for statistical purposes in terms of our aforesaid observations

ITA 299/RPR/2024[2017-18]Status: DisposedITAT Raipur23 Jan 2025AY 2017-18

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं. / Ita No.299/Rpr/2024 "नधा"रण वष" / Assessment Year : 2017-18 Sarvesh Bardia Bardia Niwas, Sadar Bazar, Rajnandgaon (C.G.)-491 441 Pan: Aqbpb3485F .......अपीलाथ" / Appellant बनाम / V/S. The Income Tax Officer-1, Rajnandgaon (C.G.) ……""यथ" / Respondent

For Appellant: Shri R.B Doshi, CAFor Respondent: Shri S.L Anuragi, CIT-DR

Section 143(2)Section 143(3)Section 69A

…आयकर अपील"य अ"धकरण "यायपीठ रायपुर म"। IN THE INCOME TAX APPELLATE TRIBUNAL, RAIPUR BENCH, RAIPUR BEFORE SHRI RAVISH SOOD, JUDICIAL MEMBER AND SHRI ARUN KHODPIA, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.299/RPR/2024 "नधा"रण वष" / Assessment Year : 2017-18 Sarvesh Bardia Bardia Niwas, Sadar Bazar, Rajnandgaon (C.G.)-491 441 PAN: AQBPB3485F .......अपीलाथ" / Appellant बनाम / V/s. The Income Tax Officer-1, Rajnandgaon (C.G.) ……""यथ" / Respondent Assessee by : Shri R.B Doshi, CA Revenue by : Shri S.L Anuragi, CIT-DR सुनवाई क" तार"ख / Date of Hearing : 25.10.2024 घोषणा क" तार"ख / Date of Pronouncement : 23.01.2025 2…

CHANDRAKUMAR MADHUSUDANJI JAJODIA,THANE vs. ASSISTANT COMMISSIONER OF INCOME TAX, AMRAVATI CIRCLE

In the result, appeal filed by the assessee is allowed

ITA 399/NAG/2023[2013-14]Status: DisposedITAT Nagpur28 Nov 2024AY 2013-14

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Kishore P. DewaniFor Respondent: Shri Abhay Y. Marathe

Section 143(2)Section 143(3)Section 144Section 148Section 234ASection 36(1)(iii)Section 68Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI K.M. ROY, ACCOUNTANT, MEMBER ITA no.399/Nag./2023 (Assessment Year : 2013–14) Chandrakumar Madhusudanji Jajodia SA 10 to 13, 2nd Floor, Chitalsar ……………. Appellant Manpada B.O. 400 607 PAN–AAPPJ3021M v/s Asstt. Commissioner of Income Tax ……………. Respondent Amravati Circle, Amravati Assessee by : Shri Kishore P. Dewani Revenue by : Shri Abhay Y. Marathe Date of Hearing – 07/11/2024 Date of Order – 28/11/2024 O R D E R PER K.M. ROY, A.M. The assessee has filed the captioned appeal challenging the impugned…

DEPUTY COMMISSIONER OF INCOME TAX , CENTRAL CIRCEL-1(2, NAGPUR vs. M/S. VIBRANT GLOBAL CAPITAL LTD., MUMBAI

In the result, appeal filed by the Revenue is dismissed

ITA 229/NAG/2022[2014-15]Status: DisposedITAT Nagpur25 Oct 2024AY 2014-15

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Kishore P. DewaniFor Respondent: Shri Sandipkumar Salunke

Section 143(3)Section 14ASection 68

…4 to 56) [Vol. – V] (55, 56) 9 M/s. Vibrant Global Capital Ltd. ITA no.229/Nag./2022 ix) Hon‟ble Gujrat High Court in Tax Appel No.992/Guj/2013 in case of Ayachi Chandrashekar Narsangjivide vide order dated 02/12/2013. (P- 57 to 59) [Vol. – V] (58) x) (2023) 290 Taxmann 471 (Guj) CIT v/s Ambe Tradecorp Pvt.Ltd. (P- 60 to 62) [Vol. – V] (61) xi) (1999) 237 ITR 0570 (SC) CIT v/s SMT.PK.Noorjahan. (P- 63 to 66) [Vol. – V] (65, 66) xii) (2007) 291 ITR 0278 (SC) CIT v/s P. Mohankala & Ors (P- 67 to 75) [Vol. – V] (73, 74) xiii) (2023) 152 Taxmann 663 (Del) PCIT v/s Wel Intertrade (P.) Ltd. (P- 76 to 84) [Vol. – V] (8…

OM SHANTI RELTORS,MUMBAI vs. INCOME TAX OFFICER WARD-20(2)(3), MUMBAI

In the result, appeal filed by the assessee is allowed with above directions for statistical purposes

ITA 4113/MUM/2023[2015-16]Status: DisposedITAT Mumbai05 Jun 2024AY 2015-16

Bench: Shri. Prashant Maharshi & Shri. Raj Kumar Chauhanom Shanti Realtors Vs. Income Tax Officer Ward- Omkar House, Off Eastern 20(2)(3) Highway, Opp. Sion Chunnabhatti 2Nd Floor, 210, Piramal Signal, Sion East, Mumbai – 400 Chambers, Parel, Mumbai – 022. 400 012. Pan: Aabfo1844K (Appellant) (Respondent)

Section 133(6)Section 143(1)Section 143(2)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C”, MUMBAI BEFORE SHRI. PRASHANT MAHARSHI, ACCOUNTANT MEMBER AND SHRI. RAJ KUMAR CHAUHAN, JUDICIAL MEMBER Om Shanti Realtors Vs. Income Tax Officer Ward- Omkar House, Off Eastern 20(2)(3) Highway, Opp. Sion Chunnabhatti 2nd Floor, 210, Piramal Signal, Sion East, Mumbai – 400 Chambers, Parel, Mumbai – 022. 400 012. PAN: AABFO1844K (Appellant) (Respondent) Assessee Represented by : Shri. Ajay R. Singh/Akshay Pawar, Adv. Department Represented by : Shri. H. M. Bhatt (Sr. D.R.) Date of conclusion of Hearing : 17.04.2024 Date of Pronouncement : 05.06.2024 O R D E R…