How many judgments cite PCIT v. Ambe Tradecorp Pvt. Ltd.?

169 judgments on BharatTax cite PCIT v. Ambe Tradecorp Pvt. Ltd. (145 Taxmann.com 27), spanning 2023 to 2026.

Which sections of the Income Tax Act does PCIT v. Ambe Tradecorp Pvt. Ltd. come up under?

It is most often cited in judgments turning on Section 68, Section 133(6), Section 143(3), Section 148, Section 69C, Section 147.

PCIT v. Ambe Tradecorp Pvt. Ltd.

145 Taxmann.com 27High Court2022#574 most cited

What is PCIT v. Ambe Tradecorp Pvt. Ltd. authority for?

No addition under section 68 can be made for a loan if the assessee furnishes material proving the identity of the loan givers, demonstrates they are not the beneficial owner, and has repaid the loan in a subsequent year.

169

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2023 to 2026.

Also referred to as

PCIT v. Ambe Tradecorp Pvt. Ltd. · Ambe Tradecorp · section 68 · cash credit addition · unexplained cash credit · identity of creditor · creditworthiness · genuineness of transaction · onus discharge · loan repayment · beneficial owner · section 133(6)

Sections most often in play

Section 68 Section 133(6)Section 143(3)Section 148 Section 69C Section 147 Section 132 Section 131

Read the full judgment

Issues it is cited on

addition under section 68 creditworthiness of the creditor source of source shell company circular trading beneficial owner genuineness of the transaction entry operator unexplained cash credit material facts necessary for assessment section 133(6)section 69c

Judgments citing PCIT v. Ambe Tradecorp Pvt. Ltd.

Mansukhbhai Babubhai Dhaduk, Surat vs. ITO, Ward 3(3)(3), Surat

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

ITA 992/SRT/2024[2016-17]Status: DisposedITAT Surat13 May 2025AY 2016-17

Bench: Shripawan Singhand Shri Bijayananda Prusethआयकरअपीलसं./Ita No.992/Srt/2024 Assessment Year: (2016-17) (Physical Hearing) Mansukhbhai Babubhai Dhaduk Vs. The Ito, 16, Dharmajivan Society, Ward-3(3)(3), Opp. New Chopati, Varachha Surat Road, Surat. 395006 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Abzpd0899G (Appellant) (Respondent)

Section 115BSection 250Section 68Section 69

…IN THE INCOME-TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRIPAWAN SINGH, JUDICIAL MEMBERAND SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER आयकरअपीलसं./ITA No.992/SRT/2024 Assessment Year: (2016-17) (Physical Hearing) Mansukhbhai Babubhai Dhaduk Vs. The ITO, 16, Dharmajivan society, Ward-3(3)(3), Opp. New Chopati, Varachha Surat Road, Surat. 395006 "थायीलेखासं./जीआइआरसं./PAN/GIR No: ABZPD0899G (Appellant) (Respondent) Appellant by Shri Sapnesh Sheth, CA Respondent by ShriMukesh Jain, Sr. DR. Date of Hearing 11/03/2025 Date of Pronouncement 13/05/2025 आदेश / O R D E R PER BIJAYANANDA PRUSETH, AM: This appea…

ACIT, Circle-18(2), New Delhi vs. Niit Technologies Ltd., New Delhi

In the result, appeal of the Revenue in ITA No

ITA 3559/DEL/2018[2013-14]Status: DisposedITAT Delhi29 Apr 2025AY 2013-14

Bench: Shri Anubhav Sharma & Shri Manish Agarwal

Section 132Section 139(1)Section 143(2)Section 148Section 37Section 41Section 68Section 69Section 69ASection 69C

…ITA No.3558/Del/2025 & Others INCOME TAX APPELLATE TRIBUNAL DELHI “G” BENCH: NEW DELHI BEFORE SHRI ANUBHAV SHARMA, JUDICIAL MEMBER & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER Sl. ITA No(s) Asst. Appeal(s) by No Year(s) Appellant vs. Respondent Appellant Respondent 1. 3558/Del/2025 2019-20 DCIT M/s. Allure Developers Pvt. Ltd., Flat No.14, Ground Floor, Central Circle –I Noida DDA MIG, Sura Apartment, Pul Pehladpur, New Delhi- 110044. PAN-AALCA3631R 2. 3559/Del/2025 2020-21 -do- -do- 3. 4108/Del/2025 2021-22 -do- -do- M/s. Ajay Realcon Pvt. Ltd., 4. 3560/Del/2025 2020-21 -do- Plot No.01-B, 7th Floor, Sector-126,…

Innocent Infrastructure Private Limited, Mumbai vs. ITO Ward 12(2)(4), Mumbai

ITA 1236/MUM/2025[2014-15]Status: DisposedITAT Mumbai21 Apr 2025AY 2014-15

Bench: SHRI PAWAN SINGH (Judicial Member)

Section 143(3)Section 147Section 243(3)Section 250Section 254(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘SMC’ BENCH MUMBAI BEFORE: SHRI PAWAN SINGH, JUDICIAL MEMBER (Physical hearing) Innocent Infrastructure Private Vs. NFAC/ITO 12(2)(4) Limited, 002, Gulmohar Room No. 146B, Complex, Station Road, Aayakar Bhavan, M.K.Road, Goregoan East, Mumbai-400020. Mumbai-400063. PAN: AABCI 9076 Q (Appellant) .. (Respondent) Assessee by Mr. Suchek Anchaliya Revenue by Shri. Vijay Kr. G. Subramanyam, Sr. DR Date of Hearing 21/04/2025 Date of Pronouncement 21/04/2025 Orde under section 254(1) of Income Tax Act PER PAWAN SINGH, JUDICAIL MEMBER, 1. This appeal has been preferred against the i…

Assistant Commissioner of Income Tax, Central Circle -3, Surat vs. Bharatbhai Kanjibhai Kakadiya, Surat

In the result, deletion of unsecured loan of Rs

ITA 391/SRT/2023[2016-17]Status: DisposedITAT Surat24 Mar 2025AY 2016-17

Bench: Shri Pawan Singh & Shri Bijayananda Prusethआयकर अपील सं./Ita No.391/Srt/2023 Assessment Year: (2016-17) (Physical Court Hearing) Assistant Commissioner Of Bharatbhai Kanjibhai Kakadiya Income-Tax, Central Circle-3, Vs. 27, Hans Society, Varachha Road, Surat, Room No.507, 5Th Floor, Varachha, Surat-395 006 Aatyakar Bhawan, Majura Gate,Surat-395 001 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Afmpk 5646 M (अपीलाथ"/Appellant) (""थ" /Respondent) आयकर अपील सं./Ita No.312/Srt/2023 Assessment Year: (2016-17) Bharatbhai Kanjibhai Kakadiya Assistant Commissioner Of 27, Hans Society, Varachha Road, Vs. Income-Tax, Central Circle-3, Varachha, Surat-395 006 Surat, Room No.507, 5Th Floor, Aatyakar Bhawan, Majura Gate,Surat-395 001 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Afmpk 5646 M (अपीलाथ"/Appellant) (""थ" /Respondent)

Section 132(4)Section 147Section 250Section 44ASection 68

…IN THE INCOME-TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.391/SRT/2023 Assessment Year: (2016-17) (Physical court hearing) Assistant Commissioner of Bharatbhai Kanjibhai Kakadiya Income-tax, Central Circle-3, Vs. 27, Hans Society, Varachha Road, Surat, Room No.507, 5th Floor, Varachha, Surat-395 006 Aatyakar Bhawan, Majura Gate,Surat-395 001 "थायीलेखासं./जीआइआरसं./PAN/GIR No: AFMPK 5646 M (अपीलाथ"/Appellant) (""थ" /Respondent) आयकर अपील सं./ITA No.312/SRT/2023 Assessment Year: (2016-17) Bharatbhai Kanjibhai…

Bharatbhai Kanjibhai Kakadiya, Surat vs. Assistant Registrar, Central Circle-3, Surat

In the result, deletion of unsecured loan of Rs

ITA 312/SRT/2023[2016-17]Status: DisposedITAT Surat24 Mar 2025AY 2016-17

Section 132(4)Section 147Section 250Section 44ASection 68

Deputy Commissioner of Income Tax, Kolkata vs. Dollar Holding Pvt. Ltd., Kolkata

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

ITA 1729/KOL/2024[2017-18]Status: DisposedITAT Kolkata11 Feb 2025AY 2017-18

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm

For Appellant: Shri A.K. Tulsyan, ARFor Respondent: Shri Abhijit Kundu, DR

Section 14ASection 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, KOLKATA BEFORE SHRI RAJESH KUMAR, AM AND SHRI PRADIP KUMAR CHOUBEY, JM ITA No. 1728 & 1729/KOL/2024 (Assessment Years:2015-16 & 2017-18) Dollar holding Pvt. Ld. Dy. Commissioner of Income Tax 32, OM Tower, 15 th Floor, 110, Shantipally, Aaykar Bhavan, J.L. Nehru Road, Poorva, Kolkata-700107, West Vs. Kolkata-700071, Bengal West Bengal (Appellant) (Respondent) PAN No. AADC7708B Assessee by : Shri A.K. Tulsyan, AR Revenue by : Shri Abhijit Kundu, DR Date of hearing: 18.11.2024 Date of pronouncement : 11.02.2025 O R D E R Per Rajesh Kumar, AM: These are appeals pre…

Deputy Commissoenr of Income Tax, Kolkata vs. Dollar Holding Pvt. Ltd., Kolkata

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

ITA 1728/KOL/2024[2015-16]Status: DisposedITAT Kolkata11 Feb 2025AY 2015-16

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm

For Appellant: Shri A.K. Tulsyan, ARFor Respondent: Shri Abhijit Kundu, DR

Section 14ASection 68Section 69C

Amitkumar Agrawal, Surat vs. ACIT, Circle 1(2), Surat

In the result, ground No.4 is partly allowed

ITA 25/SRT/2024[2017-18]Status: DisposedITAT Surat10 Feb 2025AY 2017-18

Bench: Shri Pawan Singh & Shri Bijayananda Prusethआयकर अपील सं./Ita No. 25/Srt/2024 (Ay 2017-18) (Physical Court Hearing) Amitkumar Agrawal Assistant Commissioner Of Income- I-2474-75, Millennium Textile Tax, Circle-1(2), Surat, बनाम Market, Ring Road, Room No.213, 2Nd Floor, Vs Surat-395 002 Aaykar Bhavan, Opp. [Pan : Ajtpa 4052 E] New Civil Hospital, Majura Gate, Surat-395 001 अपीलाथ"/Appellant ""थ" /Respondent

Section 115BSection 143(3)Section 254(1)

…आयकर अपीलीय अिधकरण, सूरत "ायपीठ, सूरत IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER आयकर अपील सं./ITA No. 25/SRT/2024 (AY 2017-18) (Physical court hearing) Amitkumar Agrawal Assistant Commissioner of Income- I-2474-75, Millennium Textile tax, Circle-1(2), Surat, बनाम Market, Ring Road, Room No.213, 2nd Floor, Vs Surat-395 002 Aaykar Bhavan, Opp. [PAN : AJTPA 4052 E] New Civil Hospital, Majura Gate, Surat-395 001 अपीलाथ"/Appellant ""थ" /Respondent िनधा"रती की ओर से /Assessee by Shri Rasesh Shah, CA राज" की ओर से /…

Sai Shraddha Realtors, Mumbai vs. Income Tax Officer 32(3)(2)), Mumbai

In the result, in view of our decision in ITA

ITA 2909/MUM/2024[2014-15]Status: DisposedITAT Mumbai22 Jan 2025AY 2014-15

Bench: Shri Narender Kumar Choudhry & Shri Girish Agrawal

For Appellant: Shri Ajay R Singh, Ld. A.R. &For Respondent: Shri Nayanjyoti Nath, Ld. Sr. D.R

Section 132Section 132(4)Section 143(2)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “B”, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA Nos.2912 & 2909/M/2024 Assessment Years: 2013-14 & 2015-15 M/s. Shraddha Realtors, Income Tax Officer- Sai Shraddha Realtors, 32(3)(3), G-2, Akshat, Mumbai Vs. Ram Mandir Extn Road, Maharashtra – 400092 Vazira Naka, Borivali (W), Mumbai, Maharashtra – 400 092 PAN: ACEFS2817B (Appellant) (Respondent) Present for: Assessee by : Shri Ajay R Singh, Ld. A.R. & Shri Akshay Pawar, Ld. A.R. Revenue by : Shri Nayanjyoti Nath, Ld. Sr. D.R. Date of Hearing…

M/S Lighthouse Developers Private Limited, Mumbai vs. Deputy Commissioner of Income Tax Circle 3(2)(1), Mumbai

In the result, the appeal of the assessee bearing ITA No

ITA 4759/MUM/2024[2015-16]Status: DisposedITAT Mumbai17 Jan 2025AY 2015-16

Bench: Shri.Narendra Kumar Billaiya & Shri Anikesh Banerjee

For Appellant: Shri Kapil SanghviFor Respondent: Shri Ram Krishn Kedia (SR DR)

Section 143(3)Section 2(22)(e)Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI.NARENDRA KUMAR BILLAIYA, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A No.4759/Mum/2024 (Assessment Year: 2015-16) M/s Lighthouse Developers vs DCIT, Circle 3(2)(1), Mumbai Private Limited, 508, Dalamal House, Jamnalal Bajaj, Nariman Point, Mumbai- 400 021 PAN: AABCL2984N APPELLANT RESPONDENT Assessee by : Shri Kapil Sanghvi Respondent by : Shri Ram Krishn Kedia (SR DR) Date of hearing : 12/12/2024 Date of pronouncement : 17/01/2025 O R D E R PER ANIKESH BANERJEE: Instant appeal of the assessee was filed against…

Gopal & Sons HUF, Kolkata vs. I.T.O., Ward - 32(1), Kolkata

The appeal of the revenue is dismissed

ITA 1701/KOL/2024[2006-2007]Status: DisposedITAT Kolkata08 Jan 2025AY 2006-2007

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm

For Appellant: Shri Manish Rastogi, ARFor Respondent: Shri Pankaj Pandey, DR

Section 115JSection 132Section 147Section 148Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, KOLKATA BEFORE SHRI RAJESH KUMAR, AM AND SHRI PRADIP KUMAR CHOUBEY, JM ITA Nos.1595, 1596, 1597, 1598/KOL/2025 (Assessment Years: 2015-16, 2016-17, 2017-18, 2018-19) Balmukund Sponge and Iron DCIT Private Limited 110, Shantipally, LUV Kush Tower, Vs. Kolkata-700107, West Bengal Exhibition Road, Phulwari, Patna-800001, Bihar (Appellant) (Respondent) PAN No. AACCM4451E ITA Nos. 1395, 1396, 1397, 1398/KOL/2025 (Assessment Year: 2015-16, 2017-18, 2018-19, 2023-24) Balmukund Sponge and Iron Private Limited DCIT LUV Kush Tower, 110, Shantipally, Vs. Exhibition Road, Phulw…

ACIT, Circle-2(2)(1), Bangalore vs. Vastimal Bhim Raj Sancheti, Bangalore

In the result, the appeals of the Revenue are dismissed

ITA 441/BANG/2024[2016-17]Status: DisposedITAT Bangalore04 Dec 2024AY 2016-17

Bench: Shri Laxmi Prasad Sahu & Shri Soundararajan K

For Appellant: Shri. Prashanth GS, ARFor Respondent: Shri. Subramanian, JCIT(DR)(ITAT), Bengaluru

Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER AND SHRI SOUNDARARAJAN K, JUDICIAL MEMBER ITA Nos.440, 441/Bang/2024 Assessment Years : 2015-16, 2016-17 The Income Tax Officer, Vs. Shri. Vastimal Bhim Raj Sancheti, Ward – 7(2)(2), #23 3rd Main Road, 2nd Cross, Bengaluru. Chamrajpet, Bengaluru – 560 019. PAN : AGZPS 6277 L APPELLANT RESPONDENT Assessee by : Shri. Prashanth GS, AR. Revenue by : Shri. Subramanian, JCIT(DR)(ITAT), Bengaluru. Date of hearing : 20.11.2024 Date of Pronouncement : 04.12.2024 O R D E R Per Laxmi Prasad Sahu, Accountant Member Th…

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…

Rajuram Savaji Purohit, Mumbai vs. Income Tax Officer Ward 20(3)(1), Mumbai

In the result, the appeal is partly allowed

ITA 3864/MUM/2024[2012-13]Status: DisposedITAT Mumbai26 Nov 2024AY 2012-13

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

For Appellant: Shri Ajay R. Singh / Akshay Pawar,ARsFor Respondent: Shri Asif Karmali (Sr. DR)

Section 143(1)Section 143(3)Section 147Section 68Section 69C

…IN THE INCOME-TAX APPELLATE TRIBUNAL “K(SMC)” BENCH, MUMBAI BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER ITA-3864/MUM/2024 (A.Y. 2012-13) Rajuram Savaji Purohit, v/s. Income Tax Officer, Ward 6th Floor, 602, Kothari बनाम – 20(3)(1), Matrumandir, Heights, DR D.B. Marg, Mumbai 400008, Mumbai Central, Mumbai 400 Maharashtra 008, Maharashtra स्थायी लेखा सं./जीआइआर सं./ PAN/GIR No: AAJPP1306M Appellant/अपीलार्थी .. Respondent/प्रतिवादी Appellant by : Shri Ajay R. Singh / Akshay Pawar,ARs Respondent by : Shri Asif Karmali (Sr. DR) Date of Hearing 19.11.2024 Date of Pronounce…

Sahil Singla, Chandigarh vs. Asstt. Commissioner of Income Tax, CC-2, Chandigarh

In the result, appeal of the Assessee is allowed

ITA 1018/CHANDI/2024[2018-19]Status: DisposedITAT Chandigarh04 Nov 2024AY 2018-19

Bench: SHRI. AAKASH DEEP JAIN (Vice President), SHRI. SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri T.N. Singla, C.AFor Respondent: Smt. Kusum Bansal, CIT, DR

Section 271ASection 68Section 69Section 69A

…आयकर अपीलीय अिधकरण, च"ीगढ़ "ायपीठ “बी” , च"ीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH HEARING THROUGH: PHYSICAL MODE "ी आकाश दीप जैन, उपा"" एवं "ी कृणव" सहाय, लेखा सद" BEFORE: SHRI. AAKASH DEEP JAIN, VP & SHRI. SHRI. KRINWANT SAHAY, AM आयकर अपील सं./ ITA NO.1018/Chd/2024 (Assessment Year: 2018-19) Sahil Singla बनाम The Asst. CIT SCO 80-81, 3rd Floor Sector 17-C Central Circle-2, Chandigarh Chandigarh "ायी लेखा सं./PAN NO: AUIPS7844N अपीलाथ"/Appellant ""थ"/Respondent Stay Application No. 27/Chd/2024 In आयकर अपील सं./ ITA NO.1018/Chd/2024 (Assessment Year: 2018-19) Sahil Singla बनाम…

Narayan Tradecom Private Limited, Kolkata vs. I.T.O., Ward - 6(1), Kolkata

In the result, appeal of the assessee is allowed

ITA 1844/KOL/2024[2016-17]Status: DisposedITAT Kolkata30 Oct 2024AY 2016-17

Bench: Shri Rajesh Kumar, Am & Shri Sonjoy Sarma, Jm]

Section 131Section 133(6)Section 142(1)Section 147Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, KOLKATA [Before Shri Rajesh Kumar, AM & Shri Sonjoy Sarma, JM] I.T.A. No. 1844/Kol/2024 Assessment Year: 2016-17 Narayan Tradecom Pvt. Ltd. Vs. ITO, Ward-6(1), Kolkata. 1, R. N. Mukherjee Road Martin Burn Building, Room No. 301, Lalbazar, Kolkata-700001. (PAN: AACCN8706D) Appellant Respondent Date of conclusion of Hearing 28.10.2024 Date of Pronouncement 30.10.2024 For the Appellant Shri Akshay Ringasia, CA & Shri Tarak Nath Jaiswal, AR For the Respondent Shri Pradip Kumar Biswas, Addl. CIT, Sr. DR ORDER Per Shri Rajesh Kumar, AM This appeal filed by the assess…

Income Tax Officer, Chandigarh vs. Sanbir Singh, Chandigarh

In the result, the appeal is dismissed

ITA 455/CHANDI/2023[2018-19]Status: DisposedITAT Chandigarh18 Oct 2024AY 2018-19

Bench: SHRI A.D.JAIN (Vice President), SHRI KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Sahil Singla, Advocate &For Respondent: Shri Dharam Vir, JCIT, Sr. DR

Section 133(6)Section 148

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH ‘B’ CHANDIGARH BEFORE: SHRI A.D.JAIN, VICE PRESIDENT AND SHRI KRINWANT SAHAY, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 455/CHD/2023 "नधा"रण वष" / Assessment Year : 2018-19 The ITO, Shri Sanbir Singh, बनाम Chandigarh. House No. 1065, Sector 39, VS Chandigarh. "थायी लेखा सं./PAN /TAN No: AULPS3130Q अपीलाथ"/Appellant ""यथ"/Respondent & CO No.02/CHD/2023 in आयकर अपील सं./ ITA No. 455/CHD/2023 "नधा"रण वष" / Assessment Year : 2018-19 Shri Sanbir Singh, The ITO, बनाम C/o Kansal Singla & Associates, Chandigarh. VS SCO…

Deputy Commissioner of Income Tax, Corporate Circle 1(1), Chennai vs. Anirudh Khemka, Chennai

The appeal stands dismissed

ITA 1331/CHNY/2023[2012-13]Status: DisposedITAT Chennai10 Oct 2024AY 2012-13

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.1331/Chny/2023 (िनधा9रणवष9 / Assessment Year: 2012-13) Dcit Shri Anirudh Khemka बनाम/ Corporate Circle-1(1) Y-202, Anna Nagar, Vs. Chennai. Chennai-600 040 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Ahapa-7558-G (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Appellant By : Ms. Kavitha (Addl.Cit)-Ld. Sr. Dr " थ"कीओरसे/Respondent By : Shri B.Ramakrishnan (Fca) & Shri Shrenik Chordia (Ca)- Ld. Ars सुनवाई की तारीख/Date Of Hearing : 28-08-2024 घोषणा की तारीख /Date Of Pronouncement : 10-10-2024 आदेश / O R D E R Manoj Kumar Aggarwal ()

For Appellant: Ms. Kavitha (Addl.CIT)-Ld. Sr. DRFor Respondent: Shri B.Ramakrishnan (FCA) &

Section 14(3)Section 68Section 69C

…duly discharged by the assessee and the onus was on Ld. AO to rebut the same. There is nothing on record which would controvert the documents furnished by the assessee. The Hon’ble High Court of Gujarat in the case of PCIT vs Ambe Tradecorp (P) Ltd. in [2022] 145 Taxmann.com 27 (Gujarat) held that where the assessee took loan from two parties and the assessee had furnished requisite material showing identity of loan givers and that assessee was not beneficiary as loan was repaid in subsequent year, no addition under section 68 could be made on account of such loan. The same duly supports the adjudication of Ld.…

Jet Infraventure Limited, Mumbai vs. ITO Ward-12(3)(1), Mumbai

In the result, the appeal of the assessee is partly allowed for In the result, the appeal of the assessee is partly allowed for In the result, the appeal of the assessee is partly allowed for stati...

ITA 2337/MUM/2024[2013-14]Status: DisposedITAT Mumbai27 Aug 2024AY 2013-14

Bench: Shri Om Prakash Kant () & Shri Sunil Kumar Singh ()

For Appellant: Ms. Rajeshwari Menon, Sr. DRFor Respondent: Mr. Gunjan H Kakkad

Section 133(6)Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI SUNIL KUMAR SINGH (JUDICIAL MEMBER) ITA Nos. 1020, 2337/MUM/2024 Assessment Year: 2013-14 Jet Infraventure Ltd. Addl./Joint/Dy./Asst. CIT Office No. 1, 1st floor, E Wing MUM-W-(443)(91), Nandanvan Apartment, Kandivali Vs. ITO Ward 12(3)(1), Link Road, Kandivali (W), Aayakar Bhavan, Mumbai-400067. Mumbai. PAN NO. AAACJ 9982 B Appellant Respondent : Mr. Gunjan H Kakkad Assessee by : Ms. Rajeshwari Menon, Sr. DR Revenue by : 10/07/2024 Date of Hearing Date of pronouncement : 27/08/2024 ORDER PER…

Jet Infraventure Limited, Mumbai vs. ITO Ward-12(3)(1), Mumbai

In the result, the appeal of the assessee is partly allowed for

ITA 1020/MUM/2024[2013-14]Status: DisposedITAT Mumbai27 Aug 2024AY 2013-14

Bench: Shri Om Prakash Kant () & Shri Sunil Kumar Singh ()

For Appellant: Mr. Gunjan H KakkadFor Respondent: Ms. Rajeshwari Menon, Sr. DR

Section 133(6)Section 147Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI SUNIL KUMAR SINGH (JUDICIAL MEMBER) ITA Nos. 1020, 2337/MUM/2024 Assessment Year: 2013-14 Jet Infraventure Ltd. Office No. 1, 1st floor, E Wing Nandanvan Apartment, Kandivali Link Road, Kandivali (W), Mumbai-400067. PAN NO. AAACJ 9982 В Appellant Vs. Addl./Joint/Dy./Asst. CIT MUM-W-(443)(91), ITO Ward 12(3)(1), Aayakar Bhavan, Mumbai. Respondent Assessee by : Mr. Gunjan H Kakkad Revenue by : Ms. Rajeshwari Menon, Sr. DR Date of Hearing : 10/07/2024 Date of pronouncement : 27/08/2024 ORDER PER OM…