PCIT v. N R Portfolio Pvt. Ltd.

264 CTR 258High Court2014#2354 most cited

What is PCIT v. N R Portfolio Pvt. Ltd. authority for?

The Assessing Officer, acting as both an investigator and adjudicator, must examine and verify facts alleged by an assessee, especially when doubt or debate arises. Merely providing PAN and address is insufficient to discharge the assessee's onus under Section 68 if the creditworthiness or genuineness of the share subscribers, particularly alleged paper/shell companies, is doubted.

49

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2025.

Also referred to as

PCIT v. N R Portfolio Pvt. Ltd. · 264 CTR 258 · Section 68 addition · cash credit addition · onus of proof assessee · creditworthiness of creditor · genuineness of transaction · bogus share capital · paper company accommodation entry · AO investigative adjudicator role · share capital and share premium · source of source

Sections most often in play

Section 131Section 133(6)Section 142(1)Section 143(3)Section 147Section 251Section 68Section 124(3)(a)

Issues it is cited on

cash credit additionbogus share capitalsource of sourceonus of proofcreditworthiness of the creditorshare capital and share premiumpreponderance of probabilityextension of limitationpaper companyshell companyaddition u/s 68entry operator

Judgments citing PCIT v. N R Portfolio Pvt. Ltd.

ASSISTANTCOMMISSIONEROF INCOMETAX,CENTRAL CIRCLE-3(2),KOLKATA, AAYAKAR BHAWAN POORVA vs. M/S. ANUBANDH FINANCIAL SERVICES PRIVATE LIMITED, KOLKATA

In the result, both the appeal filed by the Revenue as well as the Cross Objections filed by the assessee are partly allowed for statistical purposes

ITA 2390/KOL/2024[2009-10]Status: DisposedITAT Kolkata11 Aug 2025AY 2009-10

Bench: Shri George Mathan & Shri Rakesh Mishra

Section 131Section 143(3)Section 148Section 250Section 253Section 68

…24 dated 23.04.2024], the court took note of the various decisions on the point and it would be useful to the refer to the relevant paragraphs of the said judgment:- 16. In Commissioner of Income Tax v. N.R. Portfolio Private Limited [2014] 42 taxmann.com 339/264 CTR 258/222 Taxman 157 (Delhi) the substantial question of law which was framed for consideration is whether the tribunal was right in deleting the additions under Section 68 of the Act and whether the decision of the tribunal is perverse. 17. With regard to the role of the assessing officer, the Hon'ble Court held that the assessing officer is both an i…

ACCRECENT WAY MARKETING (P) LTD.,GUWAHATI vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-3, GUWAHATI

ITA 358/GTY/2018[2010-11]Status: DisposedITAT Guwahati09 Jun 2025AY 2010-11

Bench: Shri Manomohan Das & Shri Rakesh Mishra

Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 251Section 68

…nuineness of the transaction has to be established and unless and until all the three factors are conjointly established, the revenue was fully justified in invoking Section 68 of the Act. 16. In CIT v. N.R. Portfolio Private Limited [2014] 42 taxmann.com 339/264 CTR 258/222 Taxman 157 (Delhi) the substantial question of law which was framed for consideration is whether the tribunal was right in deleting the additions under Section 68 of the Act and whether the decision of the tribunal is perverse. 17. With regard to the role of the assessing officer, the Hon'ble Court held that the assessing officer is both an i…

BALHANUMAN COMMODEAL PVT. LTD.,KOLKATA vs. ITO, WARD-5(4), KOLKATA

ITA 116/KOL/2024[2012-13]Status: DisposedITAT Kolkata03 Oct 2024AY 2012-13

Bench: Shri Sanjay Garg & Shri Rakesh Mishraassessment Year: 2012-13

For Appellant: NoneFor Respondent: Shri Vineet Kumar, Addl. CIT, Sr. DR
Section 131Section 143(2)Section 143(3)Section 14ASection 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH KOLKATA BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND SHRI RAKESH MISHRA, ACCOUNTANT MEMBER Assessment Year: 2012-13 Balhanuman Commodeal Pvt. I.T.O., Ward-5(4), Kolkata, Ltd., Aaykar Bhawan, P-7, 7, Red Cross Place, 4th Floor, Vs Chowringhee Square, Kolkata - 700001 Kolkata - 700069 (PAN: AAECB5704H) (Appellant) (Respondent) Present for: Appellant by : None Respondent by : Shri Vineet Kumar, Addl. CIT, Sr. DR Date of Hearing : 08.07.2024 Date of Pronouncement : 03.10.2024 O R D E R PER RAKESH MISHRA, ACCOUNTANT MEMBER: This appeal filed by the assessee is against t…

A.C.I.T.,CIRCLE-1(2), KOLKATA vs. M/S SARADA JUTE MILLS PVT. LTD., KOLKATA

ITA 1867/KOL/2019[2012-13]Status: DisposedITAT Kolkata14 Dec 2023AY 2012-13

Bench: Dr. Manish Borad & Sonjoy Sarma

Section 131Section 143(2)Section 143(3)Section 68

…आयकर अपीलीय अधिकरण कोलकाता 'सी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ 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.: 1867/Kol/2019 Assessment Year: 2012-13 ACIT, Circle-1(2), Kolkata…………………………………..Appellant Vs. M/s. Sarada Jute Mills Pvt. Ltd.............................Respondent [PAN: AANCS 4459 F] Appearances: Department represented by: Sh. Rakesh Kumar Das, CIT (D/R). Assessee represented by: Sh. Ashok Barnwal, FCA. Date of concluding the hearing : November 7t…

ACIT, CIRCLE -1, NAGPUR vs. SMT DESHA DEVEN MALVIYA L/H OF LATE SHRI DEVEN MALVIYA, NAGPUR

ITA 402/NAG/2019[2010-11]Status: HeardITAT Nagpur24 Oct 2023AY 2010-11

Bench: Shri Satbeer Singh Godara & Dr. Dipak Ripote

For Appellant: Shri Kapil Hirani, C.AFor Respondent: Shri Kailash Kanojiya, Sr. DR
Section 68Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH : NAGPUR [THROUGH VIRTUAL HEARING AT INCOME TAX APPELLATE TRIBUNAL : PUNE BENCHES : PUNE] BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND DR. DIPAK RIPOTE, ACCOUNTANT MEMBER Sl. CIT(A)’s Appellant / No. Respondent / order Proceedings Cross ITA.No. A.Y. appealed Respondent u/sec. against, Objector case no. & Dated The ACIT, Smt. Disha CIT(A)-1/ Circle-1, Deven Malviya, 1. 400/NAG./2019 2009-10 244/2016- Room L/H late Shri 17 , dated No.508, 5th Deven Malviya, 23.09.2019 Floor, MECL Plot No.K-6, CIT(A)-1/ Bldg., 303, Janardhan 262/2016- 2. 401/NAG./2019 200…

ACIT, CIRCLE-1, NAGPUR vs. SMT DISHA DEVEN MALVIYA L/H OF LATE SHRI DEVEN MALVIYA , NAGPUR

ITA 401/NAG/2019[2009-10]Status: HeardITAT Nagpur24 Oct 2023AY 2009-10

Bench: Shri Satbeer Singh Godara & Dr. Dipak Ripote

For Appellant: Shri Kapil Hirani, C.AFor Respondent: Shri Kailash Kanojiya, Sr. DR
Section 68Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH : NAGPUR [THROUGH VIRTUAL HEARING AT INCOME TAX APPELLATE TRIBUNAL : PUNE BENCHES : PUNE] BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND DR. DIPAK RIPOTE, ACCOUNTANT MEMBER Sl. CIT(A)’s Appellant / No. Respondent / order Proceedings Cross ITA.No. A.Y. appealed Respondent u/sec. against, Objector case no. & Dated The ACIT, Smt. Disha CIT(A)-1/ Circle-1, Deven Malviya, 1. 400/NAG./2019 2009-10 244/2016- Room L/H late Shri 17 , dated No.508, 5th Deven Malviya, 23.09.2019 Floor, MECL Plot No.K-6, CIT(A)-1/ Bldg., 303, Janardhan 262/2016- 2. 401/NAG./2019 200…

ACIT, CIRCLE-1, NAGPUR vs. SMT DISHA DEVEN MALVIYA , NAGPUR

ITA 400/NAG/2019[2009-10]Status: HeardITAT Nagpur24 Oct 2023AY 2009-10

Bench: Shri Satbeer Singh Godara & Dr. Dipak Ripote

For Appellant: Shri Kapil Hirani, C.AFor Respondent: Shri Kailash Kanojiya, Sr. DR
Section 68Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH : NAGPUR [THROUGH VIRTUAL HEARING AT INCOME TAX APPELLATE TRIBUNAL : PUNE BENCHES : PUNE] BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND DR. DIPAK RIPOTE, ACCOUNTANT MEMBER Sl. CIT(A)’s Appellant / No. Respondent / order Proceedings Cross ITA.No. A.Y. appealed Respondent u/sec. against, Objector case no. & Dated The ACIT, Smt. Disha CIT(A)-1/ Circle-1, Deven Malviya, 1. 400/NAG./2019 2009-10 244/2016- Room L/H late Shri 17 , dated No.508, 5th Deven Malviya, 23.09.2019 Floor, MECL Plot No.K-6, CIT(A)-1/ Bldg., 303, Janardhan 262/2016- 2. 401/NAG./2019 200…

RAJHANS INFRATECH PVT LTD,DELHI vs. ACIT CIRCLE-21(2), NEW DELHI

Accordingly, decided in favour of the assessee. Consequently, appeal of assessee is allowed and impugned addition is deleted

ITA 2153/DEL/2019[2015-16]Status: DisposedITAT Delhi26 Apr 2023AY 2015-16

Bench: Sh. Shamim Yahya & Sh. Anubhav Sharmaita No. 2153/Del/2019, A.Y. 2015-16 M/S. Rajhans Infratech Pvt. Vs. Addl. Commissioner Of Income Ltd. Tax, M-32, 2Nd Floor, Gk-1, Circle-21(2) New Delhi New Delhi Pan : Aaacd0055F (Appellant) (Respondent)

Section 143(3)Section 68

…was only paper company which was engaged in giving accommodation entries. In this regard, judgements of Hon'ble Delhi high Court in the cases of CIT vs. Nova Promoters and Finlease (P) Ltd. (2012) 342 ITR 169 (Del) and CIT vs. N. R. Portfolio (P) Ltd. (2014) 264 CTR 258 (Del) are relied upon. Further, the judgement of Hon'ble Kolkata High Court in the case of Rajmandir Estate (P) Ltd. (2016) reported in 70 taxmann.com 124 (Cal) and the judgement of ITAT, ‘D’ Bench, Mumbai in ITA No. 1835/Mum/2014 dated 24.08.2016 in the case of Royal Rich Developers (P) Ltd. are also relied upon. In view of the facts of the case…

AGRAWAL INFRABUILD PRIVATE LIMITED ,RAIPUR vs. ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-II, RAIPUR

In the result, both appeals of the assessee are allowed

ITA 11/RPR/2020[2014-15]Status: DisposedITAT Raipur30 Mar 2023AY 2014-15

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अऩीऱ सं./Ita Nos.10 & 11/Rpr/2020 (ननधाारण वषा / Assessment Year :2013-2014 & 2014-2015) Agrawal Infrabuild Private Limited, Vs Acit, Central Circle-Ii, Raipur 1St Floor, V.R.Plaza, Bilaspur Pan No. :Aafca 6636 C (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri Sumit Nema & Gagan Tiwari, AdvsFor Respondent: Shri Debashish Lahiri, CIT-DR
Section 153A(1)Section 68

…आयकर अऩीऱीय अधधकरण, रायऩुर न्यायऩीठ, रायऩुर IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH, RAIPUR श्री रविश सूद, न्याययक सदस्य एवं श्री अरुण खोड़वऩया, ऱेखा सदस्य के समक्ष । BEFORE SHRI RAVISH SOOD, JM & SHRI ARUN KHODPIA, AM आयकर अऩीऱ सं./ITA Nos.10 & 11/RPR/2020 (ननधाारण वषा / Assessment Year :2013-2014 & 2014-2015) Agrawal Infrabuild Private Limited, Vs ACIT, Central Circle-II, Raipur 1st Floor, V.R.Plaza, Bilaspur PAN No. :AAFCA 6636 C (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. ननधााररती की ओर से /Assessee by : Shri Sumit Nema & Gagan Tiwari, Advs. & Shri Bikram Jain, CA राजस्व की ओर से /Revenue by :…

AGRAWAL INFRABUILD PRIVATE LIMITED ,RAIPUR vs. ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-II, RAIPUR

In the result, both appeals of the assessee are allowed

ITA 10/RPR/2020[2013-14]Status: DisposedITAT Raipur30 Mar 2023AY 2013-14

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अऩीऱ सं./Ita Nos.10 & 11/Rpr/2020 (ननधाारण वषा / Assessment Year :2013-2014 & 2014-2015) Agrawal Infrabuild Private Limited, Vs Acit, Central Circle-Ii, Raipur 1St Floor, V.R.Plaza, Bilaspur Pan No. :Aafca 6636 C (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri Sumit Nema & Gagan Tiwari, AdvsFor Respondent: Shri Debashish Lahiri, CIT-DR
Section 153A(1)Section 68

…आयकर अऩीऱीय अधधकरण, रायऩुर न्यायऩीठ, रायऩुर IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH, RAIPUR श्री रविश सूद, न्याययक सदस्य एवं श्री अरुण खोड़वऩया, ऱेखा सदस्य के समक्ष । BEFORE SHRI RAVISH SOOD, JM & SHRI ARUN KHODPIA, AM आयकर अऩीऱ सं./ITA Nos.10 & 11/RPR/2020 (ननधाारण वषा / Assessment Year :2013-2014 & 2014-2015) Agrawal Infrabuild Private Limited, Vs ACIT, Central Circle-II, Raipur 1st Floor, V.R.Plaza, Bilaspur PAN No. :AAFCA 6636 C (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. ननधााररती की ओर से /Assessee by : Shri Sumit Nema & Gagan Tiwari, Advs. & Shri Bikram Jain, CA राजस्व की ओर से /Revenue by :…

DCIT, CENTRAL CIRCLE-1, NOIDA vs. AASHIKYANA CIVIL CONTRACTORS P.LTD, NEW DELHI

In the result, the appeal of the Revenue is dismissed

ITA 9025/DEL/2019[2014-15]Status: DisposedITAT Delhi23 Mar 2023AY 2014-15

Bench: Sh. C. M. Gargdr. B. R. R. Kumar

For Appellant: NoneFor Respondent: Sh. Kanv Bali, Sr. DR
Section 132Section 153ASection 250(4)Section 68

…THE INCOME TAX APPELLATE TRIBUNAL DELHIBENCH ‘A’, NEW DELHI Before Sh. C. M. Garg, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 9025/Del/2019 : Asstt. Year: 2014-15 DCIT, Vs. M/s Aashiyana Civil Contractors Pvt. Central Circle-1, Ltd., R/o 302-304, Harsha Corner Noida Complex, Ghazipur, New Delhi-110096 (APPELLANT) (RESPONDENT) PAN No. AAECA4833G Assessee by : None Sh. Manoj Kumar, CA (LOA filed) Revenue by : Sh. Kanv Bali, Sr. DR Date of Hearing: 16.02.2023 Date of Pronouncement: 23.03.2023 ORDER Per Dr. B. R. R. Kumar, Accountant Member: The present appeal has been filed by Revenue against…

TRIANGLE TRADING LTD.,NEW DELHI vs. ITO, WARD- 25(4), NEW DELHI

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

ITA 7137/DEL/2018[2008-09]Status: DisposedITAT Delhi23 Dec 2022AY 2008-09

Bench: Shri Shamim Yahya & Shri C.M. Garg

For Appellant: NoneFor Respondent: Shri Abhishek Kumar, Sr. DR
Section 133(6)Section 143(1)Section 147Section 148Section 68Section 69C

…shell/without substance companies without any genuine business activities. In this regard judgements of Hon’ble Delhi High Court in the cases of CIT Vs. Nova Promoters and Finlease (P) Ltd. (2012) 342 ITR 169 (Del) and CIT Vs. N. R. Portfolio Pvt. Ltd. (2014) 264 CTR 258 (Del) are relied upon. Further, the judgement of Hon’ble Kolkata High Court in the case of Rajmandir Estate Pvt. Ltd. (2016; reported in 70 Taxmann.com 124 (Cal) and the judgement of ITAT, ‘D’ Bench. Mumbai in ITA no. 1835/Mum/2014 dated 24.8.2016 in the case of Royal Rich Developers Pvt. Ltd. are also relied upon. In view of facts as obtaining,…

TOPLINK DEVELOPERS CONSULTANCY PVT. LTD.,KOLKATA vs. I.T.O.,WARD-3(3), KOLKATA

In the result, the appeal of the assessee is allowed

ITA 710/KOL/2019[2012-13]Status: DisposedITAT Kolkata20 Dec 2022AY 2012-13

Bench: Dr. Manish Borad & Sonjoy Sarma

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

…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…

VINOD KUMAR GUPTA ,UTTARPRADESH vs. CIRCLE-1(1)(1) , MEERUT

In the result, the appeal of the assessee is allowed

ITA 664/DEL/2022[2014-15]Status: DisposedITAT Delhi30 Aug 2022AY 2014-15

Bench: Dr. B. R. R. Kumarsh. Anubhav Sharma

For Appellant: Sh. Salil Kapoor, Adv. &For Respondent: Sh. Surender Pal, CIT DR
Section 131Section 133(6)Section 143(3)Section 254Section 263

…THE INCOME TAX APPELLATE TRIBUNAL DELHIBENCH ‘H’, NEW DELHI Before Dr. B. R. R. Kumar, Accountant Member Sh. Anubhav Sharma, Judicial Member ITA No. 664/Del/2022 : Asstt. Year : 2014-15 Vinod Kumar Gupta, Vs Pr. CIT, A-11, Jawala Nagar Meerut, Ghaziabad Meerut, Uttar Pradesh-250002 (APPELLANT) (RESPONDENT) PAN No. AAQPG8113L Assessee by: Sh. Salil Kapoor, Adv. & Sh. Sumit Lal Chandani, Adv. Revenue by: Sh. Surender Pal, CIT DR Date of Hearing: 20.07.2022 Date of Pronouncement: 30.08.2022 ORDER Per Dr. B. R. R. Kumar, Accountant Member: The present appeal has been filed by the assessee against the order of ld.…

DCIT, CENTRAL CIRCLE, DEHRADUN vs. SWARNGANGA CONSTRUCTION P.LTD, BHILWARA

In the result, both the appeals of the revenue are allowed for statistical purposes

ITA 186/DDN/2019[2012-13]Status: DisposedITAT Dehradun14 Dec 2021AY 2012-13

Bench: Shri R.K. Panda & Shri V.P. Rao

For Appellant: Sh. N.S. Jangpangi, CIT/DRFor Respondent: Sh. Kapil Goel, Advocate
Section 144Section 153CSection 249(3)Section 250(4)Section 271(1)(c)

…in view of the amended provisions, the burden u/s 68 could not have been said to be discharged by assessee just by filing confirmations/financial statement for the first time at appellate stage in view of the ratio of decision in case of NR Portfolio Pvt. Ltd.264 CTR 258(Delhi), Nova promoters &finlease Pvt Ltd 252 CTR 187(Delhi), Seema Jain 406 ITR 411 (Delhi). 13. That the CIT(A) failed to appreciate that no evidence was given during asstt proceedings and that during remand proceedings also the confirmations by itself would not discharge the burden u/s 68 unless the genuineness and creditworthiness of the credi…

DCIT, NEW DELHI vs. M/S. TECHNICO INDUSTRIES PVT. LTD., NEW DELHI

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

ITA 5204/DEL/2015[2011-12]Status: DisposedITAT Delhi09 Mar 2021AY 2011-12

Bench: Shri R.K. Panda & Ms Suchitra Kambleassessment Year: 2011-12 Dcit, Vs Technico Industries Pvt. Ltd., Circle-25(1), 103, Pratap Bhawan, Cr Building, Ip Estate, Bahadur Shah Zafar Marg, New Delhi. Near Indian Express Building, New Delhi. Pan: Aaact4445P (Appellant) (Respondent) Assessee By : Shri Aditya Kumar, Ca & Shri Ashwani Kumar, Ca Revenue By : Mrs Aashna Paul, Cit-Dr Date Of Hearing : 17.12.2020 Date Of Pronouncement : 09.03.2020 Order Per R.K. Panda, Am: This Appeal Filed By The Revenue Is Directed Against Order Dated 31St March, 2015 Of The Cit(A)-9, New Delhi Relating To Assessment Year 2011-12. 2. Facts Of The Case, In Brief, Are That The Assessee Is A Company Engaged In The Business Of Manufacturing Of Sheet Metal Components & Tools & Dies. It Filed Its Return Of Income On 29Th September, 2011 Declaring ‘Nil’ Income. The Said Return Was Revised On 14Th September, 2012 Declaring A Loss Of Rs.3,61,68,075/-. During The Course Of Assessment Proceedings, The Ao, On Perusal Of The Balance Sheet Filed By The Assessee, Noted That The Assessee Company Has Issued 14,72,000 Equity Shares At A Premium Of Rs.115. From The Various Details Furnished By The Assessee, The Ao Noted That The Assessee Has Issued Shares To The Following Persons/Parties:-

For Appellant: Shri Aditya Kumar, CA &For Respondent: Mrs Aashna Paul, CIT-DR
Section 133(6)

…CTR 187) 13 CIT Vs Ultra Modern Exports (P.) Ltd (40 taxmann.com 458, 220 Taxman 165) 14. CIT Vs Frostair (P.) Ltd (26 taxmann.com 11, 210 Taxman 221) 15. CIT Vs N R Portfolio Pvt Ltd [2014] 42 taxmann.com 339 (Delhi)/[2014] 222 Taxman 157 (Delhi)(MAG)/[2014] 264 CTR 258 (Delhi) 16 CIT Vs Empire Builtech (P.) Ltd (366 ITR 110) 17. CIT Vs Focus Exports (P.) Ltd (51 taxmann.com 46 (Delhi)/[2015] 228 Taxman 88) 18 PCIT Vs Bikram Singh [2017] 85 taxmann.com 104 (Delhi)/[2017] 250 Taxman 273 (Delhi)/[2017] 399 ITR 407 (Delhi) 19 Rick Lunsford Trade & Investment Ltd Vs CIT [2016] 385 ITR 399 (Cal) 20 Rick Lunsford Trad…

NIMBUS (INDIA) LTD.,NEW DELHI vs. DCIT, CENTRAL CIRCLE, NOIDA

In the result, both the appeals filed by the assessee are partly allowed

ITA 930/DEL/2019[2014-15]Status: DisposedITAT Delhi10 Feb 2020AY 2014-15

Bench: Shri R.K. Panda & Shri K. Narasimha Chary

For Appellant: Dr. Rakesh Gupta, AdvocateFor Respondent: Smt. Parmita M. Biswas, CIT, DR
Section 132Section 153A

…187); 13. CIT Vs Ultra Modern Exports (P.) Ltd (40 taxmann.com 458, 220 Taxman 165); 14. CIT Vs Frostair (P.) Ltd (26 taxmann.com 11, 210 Taxman 221); 15. CIT Vs N R Portfolio Pvt Ltd [2014] 42 taxmann.com 339 (Delhi)/[2014] 222 Taxman 157 (Delhi)(MAG)/[2014] 264 CTR 258 (Delhi); 16. CIT Vs Empire Builtech (P.) Ltd (366 ITR 110); 17. CIT Vs Focus Exports (P.) Ltd (51 taxmann.com 46 (Delhi)/[2015] 228 Taxman 88); 18. PCIT Vs Bikram Singh [2017] 85 taxmann.com 104 (Delhi)/[2017] 250 Taxman 273 (Delhi)/[2017] 399 ITR 407 (Delhi); 19. Rick Lunsford Trade & Investment Ltd Vs CIT [2016] 385 ITR 399 (Cal); 20. Rick Luns…

NIMBUS (INDIA) LTD.,NEW DELHI vs. DCIT, CENTRAL CIRCLE, NOIDA

In the result, both the appeals filed by the assessee are partly allowed

ITA 929/DEL/2019[2013-14]Status: DisposedITAT Delhi10 Feb 2020AY 2013-14

Bench: Shri R.K. Panda & Shri K. Narasimha Chary

For Appellant: Dr. Rakesh Gupta, AdvocateFor Respondent: Smt. Parmita M. Biswas, CIT, DR
Section 132Section 153A

…187); 13. CIT Vs Ultra Modern Exports (P.) Ltd (40 taxmann.com 458, 220 Taxman 165); 14. CIT Vs Frostair (P.) Ltd (26 taxmann.com 11, 210 Taxman 221); 15. CIT Vs N R Portfolio Pvt Ltd [2014] 42 taxmann.com 339 (Delhi)/[2014] 222 Taxman 157 (Delhi)(MAG)/[2014] 264 CTR 258 (Delhi); 16. CIT Vs Empire Builtech (P.) Ltd (366 ITR 110); 17. CIT Vs Focus Exports (P.) Ltd (51 taxmann.com 46 (Delhi)/[2015] 228 Taxman 88); 18. PCIT Vs Bikram Singh [2017] 85 taxmann.com 104 (Delhi)/[2017] 250 Taxman 273 (Delhi)/[2017] 399 ITR 407 (Delhi); 19. Rick Lunsford Trade & Investment Ltd Vs CIT [2016] 385 ITR 399 (Cal); 20. Rick Luns…

ACIT, NEW DELHI vs. M/S. PAR EXCELLENCE LEASING & FINANCIAL SERVICES PVT. LTD., NEW DELHI

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

ITA 2802/DEL/2017[2013-14]Status: DisposedITAT Delhi20 Jan 2020AY 2013-14

Bench: Shri H.S. Sidhu & Shri Anadee Nath Misshra

For Appellant: NoneFor Respondent: Shri Gaurav Dudeja, Sr. DR
Section 143(3)Section 46ASection 68

…8 ITA No.- 2802/Del/2017. M/s Par Excellence Leasing & Financial Services Pvt. Ltd. regard is place on the jurisdictional high court Decisions in the cases of M/s Nova Promoters & Leasing Pvt. Ltd., reported at 342 ITR 169, N.R. Portfolio vs Ltd reported at 264 CTR 258., Nipun Builders Pvt. Ltd. reported at 350 ITR 407.” (C) The assessee filed appeal before the Ld. Commissioner of Income Tax (Appeals), who vide impugned appellate order dated 13.02.2017 deleted the aforesaid addition. The relevant portion of the aforesaid impugned appellate order dated 13.02.2017 of the Ld. CIT(A) is reproduced as under: ”…

BADRINATH STEELS PRIVATE LIMITED,,HYDERABAD vs. ITO,WARD 1(1),, HYDERABAD

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

ITA 436/HYD/2014[2006-07]Status: DisposedITAT Hyderabad04 Dec 2019AY 2006-07

Bench: Shri D.Karunakara Rao & Shri V.Durga Rao

For Appellant: Shri Sunil Kumar Jain, ARFor Respondent: Shri Nilanjan Dey, DR
Section 68

…f orders are in existence as on date. However, both the Counsels failed to file any of such orders of the Tribunal on similar facts. It is a settled legal proposition laid down by the Hon'ble High Court of Delhi in the case of CIT Vs. N.R.Portfolio (P) Ltd., [264 CTR 258] (Delhi). The relevant lines at para 31 of the Hon'ble High Court’s order are as under: “31. …………………………………… It would be incorrect to state that the onus to prove the genuineness of the transaction and creditworthiness of the creditor stands discharged in all cases if payment is made through banking channels. Whether or not onus is discharged dep…

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