PCIT v. Chain House International (P) Ltd.

M/S Krishilakshmi Rice Mill Pvt. Ltd., Burdwan vs. I.T.O., Ward-1(2), Burdwan

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

Bench: Dr. Manish Borad, Hon’Ble & Shri Sonjoy Sarma, Hon’Blei.T.A. No. 605/Kol/2019 Assessment Year: 2012-13 M/S. Krishilakshmi Rice Mill Pvt. Ltd. Income Tax Officer, Ward - Vill.- Hatgobindapur Vs 1(2), Kolkata Dist.- Burdwan Pincode - 713407 [Pan : Aaeck1877C] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Soumitra Choudhury, Advocate Revenue By : Smt. Ranu Biswas, Addl. Cit, D/R सुनवाई क" तारीख/Date Of Hearing : 16/05/2023 घोषणा क" तारीख /Date Of Pronouncement: 31/05/2023 आदेश/O R D E R Per Sonjoy Sarma: This Is The Appeal Preferred By The Assessee Against The Order Of The Learned Commissioner Of Income Tax (Appeals) - Burdwan (Hereinafter Referred To As The Ld. Cit(A)”], Passed U/S 250 Of The Income-Tax Act, 1961 (Hereinafter The ‘Act’), Dated 25/01/2019 For The Assessment Year 2012-13, On The Following Grounds Of Appeal:- “1. For That On The Facts Of The Case, The Order Passed By The Ld. C.I.T.(A) On 25.01.2019 Is Completely Arbitrary, Unjustified & Illegal. 2. For That On The Facts Of The Case, The Ld. Cit(A) Was Not Justified In Confirming The Addition Of Rs.207,00,000/- Made By The Assessing Officer On Account Of Share Application Money With Share Premium By Wrongly Treating The Same As Unexplained Cash Credit U/S 68 Which Is Completely Arbitrary, Unjustified & Illegal. 3. For That On The Facts Of The Case, The Ld. Cit(A) Ought To Have Considered That The Assessee Company Had Discharged Its Onus By Furnishing All The Relevant Documents In Connection With The Share Capital Raised & Also Proved The Identity, Creditworthiness Of The Share Application And

…| आयकर अपीलीय अिधकरण "यायपीठ, कोलकाता | IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, KOLKATA BEFORE DR. MANISH BORAD, HON’BLE ACCOUNTANT MEMBER & SHRI SONJOY SARMA, HON’BLE JUDICIAL MEMBER I.T.A. No. 605/Kol/2019 Assessment Year: 2012-13 M/s. Krishilakshmi Rice Mill Pvt. Ltd. Income Tax Officer, Ward - Vill.- Hatgobindapur Vs 1(2), Kolkata Dist.- Burdwan Pincode - 713407 [PAN : AAECK1877C] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri Soumitra Choudhury, Advocate Revenue by : Smt. Ranu Biswas, Addl. CIT, D/R सुनवाई क" तारीख/Date of Hearing : 16/05/2023 घोषणा क" तारीख /Date of Pronouncement: 3…

ITO, Ward-4(1), Kolkata vs. M/S Tara Re-Rolling Pvt. Ltd, Kolkata

Bench: Shri Sanjay Garg, Judical Member & Dr. Manish Boradi.T.A. No.49/Kol/2021 Assessment Year: 2012-13 Ito, Ward-4(1), Kolkata............................................................................Appellant Vs. M/S Tara Re-Rolling Pvt. Ltd..................................................................Respondent 1/1A, Vansittart Row, Dalhousie, 1St Floor, Room No.6A, Kolkata-1. [Pan:Aabct3982C] Appearances By: Shri Rajeeva Kumar, Adv., Appeared On Behalf Of The Appellant. Shri P. P. Barman, Addl. Cit-Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : February 22, 2023 Date Of Pronouncing The Order : May 01, 2023 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Present Appeal Has Been Preferred By The Revenue Against The Order Dated 02.09.2020 Of The Commissioner Of Income Tax (Appeals)-7, Kolkata [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). 2. The Revenue In This Appeal Is Aggrieved By The Action Of The Cit(A) In Deleting The Additions Made By The Assessing Officer In Respect Of Receipt Of Rs.4,53,50,000/- By The Assessee Company Which Was Treated By The Assessing Officer As Unexplained Income Of The Assessee U/S 68 Of The Act On The Ground That The Assessee Had Failed To Establish The Identity, Genuineness & Creditworthiness Of The Share Subscribers.

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘बी’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH KOLKATA "ी संजय गग", "या"यक सद"य एवं "ी मनीष बोरड, लेखा सद"य के सम" Before Shri Sanjay Garg, Judical Member and Dr. Manish Borad, Accountant Member I.T.A. No.49/Kol/2021 Assessment year: 2012-13 ITO, Ward-4(1), Kolkata............................................................................Appellant vs. M/s Tara Re-Rolling Pvt. Ltd..................................................................Respondent 1/1A, Vansittart Row, Dalhousie, 1st Floor, Room No.6A, Kolkata-1. [PAN:AABCT3982C] Appearances by: Shri Rajeeva…

ITO, Ward-6(1), Kolkata vs. M.D.Ornaments (P) Ltd, Kolkata

Bench: Shri Sanjay Garg & Shri Girish Agrawali.T.A. No.646/Kol/2020 Assessment Year: 2012-13 Ito, Ward-6(1), Kolkata...................……….........…..........….…… Appellant Vs. M/S M.D. Ornaments Pvt. Ltd..….....……........….....…...…..…..... Respondent 1/1A, Vansittart Row, Dalhousie, Kolkata-1. [Pan:Aaacd9561A] Appearances By: Shri Rajeeva Kumar, Adv., Appeared On Behalf Of The Appellant. Shri Vijay Kumar, Addl. Cit-Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : February 09, 2023 Date Of Pronouncing The Order : April 19, 2023 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Present Appeal Has Been Preferred By The Revenue Against The Order Dated 02.09.2020 Of The Commissioner Of Income Tax (Appeals)-7, Kolkata [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). 2. The Revenue In This Appeal Is Aggrieved By The Action Of The Cit(A) In Deleting The Additions Made By The Assessing Officer In Respect Of Receipt Of Rs.2,28,00,000/- By The Assessee Company Which Was Treated By The Assessing Officer As Unexplained Income Of The Assessee U/S 68 Of The Act On The Ground That The Assessee Had Failed To Establish The Identity, Genuineness & Creditworthiness Of The Share Subscribers.

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘सी’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH KOLKATA "ी संजय गग", "या"यक सद"य एवं "ी "गर"श अ"वाल, लेखा सद"य के सम" Before Shri Sanjay Garg, Judicial Member and Shri Girish Agrawal, Accountant Member I.T.A. No.646/Kol/2020 Assessment Year: 2012-13 ITO, Ward-6(1), Kolkata...................……….........…..........….…… Appellant vs. M/s M.D. Ornaments Pvt. Ltd..….....……........….....…...…..…..... Respondent 1/1A, Vansittart Row, Dalhousie, Kolkata-1. [PAN:AAACD9561A] Appearances by: Shri Rajeeva Kumar, Adv., appeared on behalf of the appellant. Shri Vijay Kumar, Addl.…

M/S. Radison Projects Pvt. Ltd., Kolkata vs. I.T.O., Ward - 8(3), Kolkata

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

Bench: Dr. Manish Borad, Hon’Ble & Shri Sonjoy Sarma, Hon’Blei.T.A. No. 11/Kol/2023 Assessment Year: 2012-13 M/S. Radison Projects Pvt. Ltd. Income Tax Officer, Ward - 8(3), 21, Camac Street Vs Kolkata Happy House Kolkata - 700016 [Pan : Aafcr7565P] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Soumitra Choudhury, Advocate & Shri Pranabesh Sarkar, Advocate Revenue By : Shri P.P. Barman, Addl. Cit, D/R सुनवाई क" तारीख/Date Of Hearing : 02/03/2023 घोषणा क" तारीख /Date Of Pronouncement: 27/03/2023 आदेश/O R D E R Per Dr. Manish Borad: This Is The Appeal Preferred By The Assessee Against The Order Of The National Faceless Appeal Centre, Delhi (Hereinafter Referred To As The Ld. Cit(A)”], Passed U/S 250 Of The Income-Tax Act, 1961 (Hereinafter The ‘Act’), Dated 14/12/2022 For The Assessment Year 2012-13, On The Following Grounds Of Appeal:- “1. For That On The Facts Of The Case, The Order Passed By The Ld. C.I.T. (A) On 14.12.2022 Which Is Completely Arbitrary, Unjustified & Illegal. 2. For That On The Facts Of The Case, The Ld. Cit(A) Was Not Justified In Confirming The Addition Of Rs.1,37,00,000/- Made By The A.O. On Account Of Share Application Money With Share Premium By Wrongly Treating The Same As Unexplained Cash Credit U/S 68 Which Is Completely Arbitrary, Unjustified & Illegal. 3. For That On The Facts Of The Case, The Ld. Cit(A) Ought To Have Considered That The Assessee Company Had Discharged Its Onus By Furnishing All The Relevant Documents In Connection With The Share Capital Raised & Also

…| आयकर अपीलीय अिधकरण "यायपीठ, कोलकाता | IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, KOLKATA BEFORE DR. MANISH BORAD, HON’BLE ACCOUNTANT MEMBER & SHRI SONJOY SARMA, HON’BLE JUDICIAL MEMBER I.T.A. No. 11/Kol/2023 Assessment Year: 2012-13 M/s. Radison Projects Pvt. Ltd. Income Tax Officer, Ward - 8(3), 21, Camac Street Vs Kolkata Happy House Kolkata - 700016 [PAN : AAFCR7565P] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri Soumitra Choudhury, Advocate & Shri Pranabesh Sarkar, Advocate Revenue by : Shri P.P. Barman, Addl. CIT, D/R सुनवाई क" तारीख/Date of Hearing : 02/03/2023 घोषणा क" तारीख /Date…

DCIT, C.C.-3(4), Kolkata vs. M/S Tanishque Trade Link Pvt. Ltd, Howrah

In the result, appeal of the revenue is dismissed

Bench: Shri Sanjay Garg, Hon’Ble & Dr. Manish Borad, Hon’Blei.T.A. No. 17/Kol/2021 Assessment Year: 2008-09 Deputy Commissioner Of Income Tanishque Tradelink Pvt. Ltd. Tax, Central Circle-3(4), Kolkata Vs Bhabatarini Apartment G.T. Road, Room No. 602 Howrah - 711201 [Pan : Aacct7512R] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri A.K. Tibrewal, Fca Revenue By : Shri Biswanath Das, Cit D/R सुनवाई क" तारीख/Date Of Hearing : 18/01/2023 घोषणा क" तारीख /Date Of Pronouncement: 16/03/2023 आदेश/O R D E R Per Dr. Manish Borad: The Present Appeal Is Directed At The Instance Of The Revenue Against The Order Of The Learned Commissioner Of Income Tax (Appeals)-6, Kolkata (Hereinafter The “Ld. Cit(A)”) Dated 24/09/2020, Passed U/S 250 Of The Income Tax Act, 1961 (‘The Act’), For Assessment Year 2008-09. 2. The Revenue Has Raised The Following Grounds Of Appeal:- “1. That On Facts & In The Circumstances Of The Case, The Ld. Cit(A) Has Erred In Law As Well As In Facts In Allowing The Bogus Share Capital Raised In The Books Of The Assessee Without Appreciating The Fact That The Assessee Failed To Discharge Its Primary Onus To Prove & Establish The Identity & Creditworthiness Of The Investor Companies & Genuineness Of The Transaction. 2. That On The Facts & In The Circumstances Of The Case, The Ld. Cit(A) Has Erred In Law As Well As In Facts In Ignoring That The Identity & Creditworthiness Of The Shareholders & Even The Genuineness Of The Transactions Remained Unexplained. 3. That On Facts & In The Circumstances Of The Case, The Ld. Cit(A) Has Erred In Not Invoking His Powers U/S. 250(4) Of The I.T. Act, 1961 In Directing The Assessing Officer To Make Further Enquiry & Report The Results Of The

…| आयकर अपीलीय अिधकरण "यायपीठ, कोलकाता | IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, KOLKATA BEFORE SHRI SANJAY GARG, HON’BLE JUDICIAL MEMBER & DR. MANISH BORAD, HON’BLE ACCOUNTANT MEMBER I.T.A. No. 17/Kol/2021 Assessment Year: 2008-09 Deputy Commissioner of Income Tanishque Tradelink Pvt. Ltd. Tax, Central Circle-3(4), Kolkata Vs Bhabatarini Apartment G.T. Road, Room No. 602 Howrah - 711201 [PAN : AACCT7512R] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri A.K. Tibrewal, FCA Revenue by : Shri Biswanath Das, CIT D/R सुनवाई क" तारीख/Date of Hearing : 18/01/2023 घोषणा क" तारीख /Date of Pronounce…

M/S. Dwarka Goods Pvt. Ltd., Kolkata vs. I.T.O., Ward-1(1), Kolkata

In the result, the appeal of the assessee is allowed

Bench: Dr. Manish Borad & Shri Sonjoy Sarma]

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH ‘SMC’, KOLKATA [Before Dr. Manish Borad, Accountant Member & Shri Sonjoy Sarma, Judicial Member] I.T.A. No. 524/Kol/2022 Assessment Year : 2016-17 M/s. Dwarka Goods Private Limited vs ITO, Ward-1(1), Kolkata PAN: AADCD 1402 B Appellant Respondent Date of Hearing 08.12.2022 Date of Pronouncement 07.02.2023 For the Assessee Shri Sunil Surana, AR For the Revenue Shri P.P. Barman, Addl. CIT ORDER Per Sonjoy Sarma, JM: The present appeal has been preferred by the assessee against the order dated 29.07.2022 of the National Faceless Appeal Centre [hereinafter referr…

M/S Starland Vinimay Pvt. Ltd, Kolkata vs. ITO, Ward-2(1), Kolkata

In the result, the appeal of the assessee is allowed

Bench: Shri Rajesh Kumar & Shri Sonjoy Sarma]

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH ‘B’, KOLKATA [Before Shri Rajesh Kumar, Accountant Member & Shri Sonjoy Sarma, Judicial Member] I.T.A. No. 574/Kol/2020 Assessment Year : 2012-13 M/s. Starland Vinimay Private Vs. ITO, Ward-2(1), Kolkata Limited (PAN: AAQCS 6066 H) Appellant Respondent Date of Hearing 30.11.2022 Date of Pronouncement 24.01.2023 For the Assessee Shri Anil Kochar, Advocate & Shri S.L. Kochar, Advocate For the Revenue Smt. Ranu Biswas, Addl. CIT/DR ORDER Per Shri Sonjoy Sarma, JM: This appeal by the assessee pertaining to assessment year 2012-13 is directed against the order p…

Toplink Developers Consultancy Pvt. Ltd., Kolkata vs. I.T.O., Ward-3(3), Kolkata

In the result, the appeal of the assessee is allowed

Bench: Dr. Manish Borad & Sonjoy Sarma

…आयकर अपीलीय अधिकरण कोलकाता 'बी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘B’ BENCH, KOLKATA डॉ. मनीष बोरड, लेखा सदस्य एवं श्री संजय शमाा, न्याधयक सदस्य के समक्ष Before DR. MANISH BORAD, ACCOUNTANT MEMBER & SONJOY SARMA, JUDICIAL MEMBER I.T.A. No.: 710/Kol/2019 Assessment Year: 2012-13 Toplink Developers Consultancy Pvt. Ltd......………Appellant [PAN: AADCT 5284 F] Vs. ITO, Ward-3(3), Kolkata........................................Respondent Appearances by: Sh. Siddharth Agarwal, Adv., appeared on behalf of the Assessee. Sh. P.P. Barman, Addl. CIT, appeared on behalf of the Revenue. Date of concl…

M/S Silvertoss Realtors Pvt. Ltd., Kolkata vs. I.T.O., Ward-9(4), Kolkata

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

Bench: Sri Sanjay Garg & Dr. Manish Borad

…आयकर अपीलीय अधिकरण कोलकाता 'ए' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘A’ BENCH, KOLKATA श्री संजय गगग, न्याधयक सदस्य एवं डॉ. मनीष बोरड, लेखा सदस्य के समक्ष Before SRI SANJAY GARG, JUDICIAL MEMBER & DR. MANISH BORAD, ACCOUNTANT MEMBER I.T.A. No.: 2282/Kol/2019 Assessment Year: 2012-13 M/s. Silvertoss Realtors Pvt. Ltd.…...........................Appellant [PAN: AAPCS 8325 N] Vs. ITO, Ward-9(4), Kolkata........................................Respondent Appearances by: Sh. Sunil Surana, FCA, appeared on behalf of the Assessee. Sh. Vijay Kumar, Addl. CIT, Sr. D/R, appeared on behalf of the Rev…

ITO, Ward-12(1), Kolkata vs. Trinetra Merchants(P) Ltd., Kolkata

Bench: Shri Sanjay Garg & Dr. Manish Boradi.T.A No.570/Kol/2021 Assessment Year: 2012-13 Ito, Ward-12(1), Kolkata .......….…..…....................................................….. Appellant Vs. Trinetra Merchants (P) Ltd...............................................................…… …. Respondent 14A, Clive Row, 1St Floor, Dalhousie, Kolkata-1. [Pan: Aabct7086M] Appearances By: Shri Manish Tiwari, Fca, Appeared On Behalf Of The Appellant. Shri Partha Pratim Barman, Addl. Cit, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : October 12, 2022 Date Of Pronouncing The Order : November 03, 2022 आदेश / Order मनीष बोरड, लेखा सद"य "वारा / Per Manish Borad: This Appeal Filed By The Revenue Pertaining To The Assessment Year (In Short “Ay”) 2012-13 Is Directed Against The Order Passed U/S 250 Of The Income Tax Act, 1961 (In Short The “Act”) By Commissioner Of Income Tax (Appeals)-7, Kolkata [In Short Ld. “Cit(A)”] Dated 13.07.2020 Which Is Arising Out Of The Assessment Order Framed U/S 143(3) Of The Act Dated 10.03.2015. 2. Registry Has Informed That The Appeal Is Time Barred By 343 Days. Condonation Application Has Been Filed By The Revenue. Perusal Of The Same Shows That The Delay Was On Account Of Covid-19 Restrictions. We, Therefore, In View Of The Judgment Of The Hon’Ble Supreme Court Vide Miscellaneous Application No. 21 Of 2022 Find That The Limitation Period In Filing Appeal Between 15.03.2020 Till

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘सी’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH KOLKATA "ी संजय गग", "या"यक सद"य एवं "ी मनीष बोरड, लेखा सद"य के सम" Before Shri Sanjay Garg, Judicial Member and Dr. Manish Borad, Accountant Member I.T.A No.570/Kol/2021 Assessment year: 2012-13 ITO, Ward-12(1), Kolkata .......….…..…....................................................….. Appellant vs. Trinetra Merchants (P) Ltd...............................................................…… …. Respondent 14A, Clive Row, 1st Floor, Dalhousie, Kolkata-1. [PAN: AABCT7086M] Appearances by: Shri Manish Tiwari, FCA, appeare…

M/S. Arman Advisory Pvt. Ltd., Kolkata vs. Pr. CIT-4, Kolkata

Bench: Shri A. T. Varkey, Jm & Shri Girish Agrawal, Am]

…1 M/s Arman Advisory Pvt. Ltd. AY: 2012-13 IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, KOLKATA [Before Shri A. T. Varkey, JM & Shri Girish Agrawal, AM] I.T.A. No. 315/Kol/2021 Assessment Year: 2012-13 M/s Arman Advisory Pvt. Ltd. Vs. PCIT-4, Kolkata (PAN: AAKCA 1105 H) Appellant Respondent Date of Hearing (virtual) 03.02.2022 Date of Pronouncement 11.03.2022 For the Appellant Shri Soumitra Choudhury, Advocate For the Respondent Md. Ghayas Uddin, CITDR ORDER Per Shri A.T.Varkey, JM This is an appeal preferred by the assessee against the order of the Ld. Principal Commissioner of Income Tax (Ld. PCIT), Kol…

M/S Goodpoint Stockist Pvt Ltd, Kolkata vs. PCIT-4, Kolkata

Bench: Shri A. T. Varkey, Jm &Shrigirishagrawal, Am]

…1 Goodpoint Stockist Pvt. Ltd. AY: 2012-13 IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, KOLKATA [Before Shri A. T. Varkey, JM &ShriGirishAgrawal, AM] I.T.A. No. 263/Kol/2021 Assessment Year: 2012-13 Goodpoint Stockist Pvt. Ltd. Vs. PCIT-4, Kolkata (PAN: AAECG 6401 D) Appellant Respondent Date of Hearing (virtual) 03.02.2022 Date of Pronouncement 11.03.2022 For the Appellant Shri Soumitra Choudhury, Advocate For the Respondent Md. Ghayas Uddin, CITDR ORDER Per ShriA.T.Varkey, JM This is an appeal preferred by the assessee against the order of the Ld. Principal Commissioner of Income Tax (Ld. PCIT), Kolkata-…