PCIT v. Paradise Inland Shipping Pvt. Ltd.

84 Taxmann.com 58High Court2017#1308 most cited

What is PCIT v. Paradise Inland Shipping Pvt. Ltd. authority for?

In reassessment proceedings initiated on the ground that companies providing share capital were non-existent, if the assessee provides documentary evidence of their existence, the burden shifts to the revenue to establish reasons for reassessment.

87

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2017 to 2025.

Also referred to as

PCIT v. Paradise Inland Shipping Pvt. Ltd. · Section 68 addition · unexplained cash credit · share application money · reassessment Section 147 · reassessment Section 148 · burden of proof · genuineness of transaction · creditworthiness of creditor · documentary evidence · share capital and share premium · Section 133(6) enquiries

Also reported as

250 Taxmann 106

Sections most often in play

Section 143(3)Section 68Section 133(6)Section 147Section 131Section 148Section 153ASection 69C
Read the full judgment

Issues it is cited on

share capital and share premiumpermanent account numbercreditworthiness of the creditorsection 56(2)(viib)source of sourceshare application moneygenuineness of the transactionsection 131section 133(6)unexplained cash creditaccommodation entryaddition u/s 68

Judgments citing PCIT v. Paradise Inland Shipping Pvt. Ltd.

Deputy Commissioner of Income Tax, Kolkata vs. Salasar Financial Advisory Services Pvt. Ltd., Kolkata

In the result, appeal of the revenue is dismissed

ITA 1926/KOL/2024[2012-13]Status: DisposedITAT Kolkata17 Dec 2024AY 2012-13

Bench: Shri Sanjay Garg & Shri Rajesh Kumari.T.A. No.1926/Kol/2024 Assessment Year: 2012-13

Section 131Section 250

…आयकर अपीलीय अिधकरण, कोलकाता पीठ ‘C’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH KOLKATA Before Shri Sanjay Garg, Judicial Member and Shri Rajesh Kumar, Accountant Member I.T.A. No.1926/Kol/2024 Assessment Year: 2012-13 DCIT, Kolkata .………. Appellant vs. Salasar Financial Advisory Services Pvt. Ltd. ……..… Respondent 53A, Mirza Ghalib Street (4th Floor), Kolkata-700016. (PAN: AANCS0249R) Appearances by: Shri Subhro Das, Addl. CIT, Sr. DR appeared on behalf of the Appellant Shri Miraj D. Shah, AR appeared on behalf of the Respondent Date of concluding the hearing: 25/11/2024 Date of pronouncing the ord…

Megapix Vanijya Pvt. Ltd., Kolkata vs. I.T.O., Ward - 9(1), Kolkata

The appeal of the assessee is allowed

ITA 1151/KOL/2024[2012-2013]Status: DisposedITAT Kolkata18 Nov 2024AY 2012-2013

Bench: Dr. Manish Borad & Shri Sonjoy Sarmai.T.A. No.1151/Kol/2024 Assessment Year: 2012-13 Megapix Vanijya Pvt. Ltd……………………………………………..…..……Appellant C/O Subash Agarwal & Associates, Advocates, Siddha Gibson, 1, Gibson Lane, Suite 213, 2Nd Floor, Kolkata – 700069. [Pan: Aahcm6624J] Vs. Ito, Ward-9(1), Kolkata............…....….…..….........……........……...…..…..Respondent Appearances By: Shri Siddharth Agarwal, Advocate, Appeared On Behalf Of The Appellant. Shri Pradip Biswas, Addl. Cit- Sr. Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : August 27, 2024 Date Of Pronouncing The Order : November 18, 2024 Order Per Sonjoy Sarma: The Present Appeal Is Filed By The Assessee Against The Order Dated 13.05.2024 Of The National Faceless Appeal Centre [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’) For Assessment Year 2012-13. 2. The Brief Facts Of The Case Are That The Assessee Filed Its Return Of Income On 26.09.2012 By Declaring A Total Loss Of Rs.4,540/-. The Case Of The Assessee Was Selected For Scrutiny Due To Large Share Premium Received By The Assessee During The Relevant Financial Year. Consequently, The Assessing Officer Issued Notices U/S 142(1) & 142(2) Of The Act Requesting For Furnishing Requisite Information. In Response To The Notices, The Ld. Ar Of The Assessee Appeared Before The Assessing Officer & Provided Primary Details Including An Explanation That The Assessee Company Was Engaged In The Business Of Share Trading. Upon

Section 131Section 142(1)Section 143(3)Section 250Section 68

…आयकर अपील"य अ"धकरण, कोलकाता पीठ, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH KOLKATA Before Dr. Manish Borad, Accountant Member and Shri Sonjoy Sarma, Judicial Member I.T.A. No.1151/Kol/2024 Assessment Year: 2012-13 Megapix Vanijya Pvt. Ltd……………………………………………..…..……Appellant C/o Subash Agarwal & Associates, Advocates, Siddha Gibson, 1, Gibson Lane, Suite 213, 2nd Floor, Kolkata – 700069. [PAN: AAHCM6624J] vs. ITO, Ward-9(1), Kolkata............…....….…..….........……........……...…..…..Respondent Appearances by: Shri Siddharth Agarwal, Advocate, appeared on behalf of the appellant. Shri Pradip Biswas, Ad…

Leading Age Developers Private Limited, Mumbai vs. ACIT CC 2(2), Mumbai

In the result, appeal of the assessee in ITA No

ITA 1114/MUM/2024[2011-12]Status: HeardITAT Mumbai17 Oct 2024AY 2011-12

Bench: Shri Pavan Kumar Gadale & Shri Girish Agrawal

For Appellant: Shri Vimal Punmiya, CAFor Respondent: Shri Manoj Kumar Sinha, Sr. DR
Section 143Section 143(3)Section 148Section 153ASection 271(1)(c)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA No.1113 and 1114/MUM/2024 Assessment Year: 2011-12 Leading Age Developers Pvt. Ltd., Assistant Commissioner of Mohammedi No.1, Commercial Income Tax, Peru Chawal, Dr. B A Road, Central Circle 2(2), Vs. Shree Ganesh Nagar, Lalbaug, Mumbai Parel, Mumbai – 400012 (PAN : AABCL5948G) (Appellant) (Respondent) Present for: Assessee : Shri Vimal Punmiya, CA Revenue : Shri Manoj Kumar Sinha, Sr. DR Date of Hearing : 08.08.2024 Date of Pronouncement : 17.10.2024 O R D E…

Leading Age Developers Private Limited, Mumbai vs. Central Circle 2(2), Central Building

In the result, appeal of the assessee in ITA No

ITA 1113/MUM/2024[2011-12]Status: DisposedITAT Mumbai17 Oct 2024AY 2011-12

Bench: Shri Pavan Kumar Gadale & Shri Girish Agrawal

For Appellant: Shri Vimal Punmiya, CAFor Respondent: Shri Manoj Kumar Sinha, Sr. DR
Section 143Section 143(3)Section 148Section 153ASection 271(1)(c)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA No.1113 and 1114/MUM/2024 Assessment Year: 2011-12 Leading Age Developers Pvt. Ltd., Assistant Commissioner of Mohammedi No.1, Commercial Income Tax, Peru Chawal, Dr. B A Road, Central Circle 2(2), Vs. Shree Ganesh Nagar, Lalbaug, Mumbai Parel, Mumbai – 400012 (PAN : AABCL5948G) (Appellant) (Respondent) Present for: Assessee : Shri Vimal Punmiya, CA Revenue : Shri Manoj Kumar Sinha, Sr. DR Date of Hearing : 08.08.2024 Date of Pronouncement : 17.10.2024 O R D E…

Ace Cabs Limited, Delhi vs. ACIT, Circle-1(2), Delhi, C R Building

In the result, appeal filed by the assessee is allowed

ITA 443/DEL/2024[2017-18]Status: DisposedITAT Delhi04 Oct 2024AY 2017-18

Bench: Shri Saktijit Dey, Hon’Ble & Shri S.Rifaur Rahmanace Cabs Limited, Vs. Acit, Circle 1 (2), 562, Silver Oak Lane, Delhi. M.G. Road, Ghitorni, Delhi – 110 030. (Pan : Aaica4494R) (Appellant) (Respondent) Assessee By : Shri Gaurav Jain, Advocate Ms. Bharti Sharma, Advocate Revenue By : Shri Kanv Bali, Sr. Dr Date Of Hearing : 23.07.2024 Date Of Order : 04.10.2024 Order Per S.Rifaur Rahman,Am: 1. This Appeal Has Been Filed By The Assessee Against The Order Of Ld. Commissioner Of Income Tax (Appeals), New Delhi [“Ld. Cit(A)”, For Short]/ National Faceless Appeal Centre (Nfac) Dated 12.12.2023 For The Assessment Year 2017-18. 2. The Assessee Submitted An Application Under Rule 29 Of The Itat Rules For Admitting The Additional Evidences & The Contents Thereof Are Reproduced Below:-

For Appellant: Shri Gaurav Jain, AdvocateFor Respondent: Shri Kanv Bali, Sr. DR
Section 142(1)Section 143(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’: NEW DELHI BEFORE SHRI SAKTIJIT DEY, HON’BLE VICE PRESIDENT and SHRI S.RIFAUR RAHMAN, ACCOUNTANT MEMBER ACE Cabs Limited, vs. ACIT, Circle 1 (2), 562, Silver Oak Lane, Delhi. M.G. Road, Ghitorni, Delhi – 110 030. (PAN : AAICA4494R) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Gaurav Jain, Advocate Ms. Bharti Sharma, Advocate REVENUE BY : Shri Kanv Bali, Sr. DR Date of Hearing : 23.07.2024 Date of Order : 04.10.2024 ORDER PER S.RIFAUR RAHMAN,AM: 1. This appeal has been filed by the assessee against the order of ld. Commissioner of Income Tax (Appeals), New Delhi…

Shankar Traders & Distributors Pvt. Ltd., Kolkata vs. ITO, Ward-5(1), Kolkata

In the result, the appeal of the assessee is allowed

ITA 199/KOL/2024[2012-13]Status: DisposedITAT Kolkata03 Oct 2024AY 2012-13

Bench: Shri Sanjay Garg & Dr. Manish Boradi.T.A. No. 199/Kol/2024 Assessment Year: 2012-13 Shankar Traders & Income Tax Officer, Ward-5(1), Distributors Pvt. Ltd. Vs Aaykar Bhawan, A-Block, 1St Floor, Mercantile P-7, Chowringhee Square, Building, 9, Lal Bazar Street, Kolkata-700, West Bengal Kolkata-700001, [Pan: Aadcs8907L] West Bengal अपीलार्थी/ (Appellant) प्रत्‍यर्थी/ (Respondent)

For Appellant: Shri Manish Tiwari, ARFor Respondent: Shri Susanta Saha, DR
Section 133(6)Section 143(2)Section 143(3)Section 144Section 14ASection 68

…आयकर अपीलीय अधिकरण न्यायपीठ, कोलकाता । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, KOLKATA BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER & DR. MANISH BORAD, ACCOUNTANT MEMBER I.T.A. No. 199/KOL/2024 Assessment Year: 2012-13 Shankar Traders & Income Tax Officer, Ward-5(1), Distributors Pvt. Ltd. Vs Aaykar Bhawan, A-Block, 1st Floor, Mercantile P-7, Chowringhee Square, Building, 9, Lal Bazar Street, Kolkata-700, West Bengal Kolkata-700001, [PAN: AADCS8907L] West Bengal अपीलार्थी/ (Appellant) प्रत्‍यर्थी/ (Respondent) Assessee by: Shri Manish Tiwari, AR Revenue by: Shri Susanta Saha, DR सुनवाई की तारीख/Date of Hea…

Mundhra Construction P Ltd., Kolkata vs. ITO, Ward-10(2), Kolkata

In the result, appeal of the assessee is allowed

ITA 807/KOL/2024[2012-13]Status: DisposedITAT Kolkata13 Aug 2024AY 2012-13

Bench: Shri Manish Borad, Accountant Member Shri Sonjoy Sarma (Judicial Member)

Section 124(3)(a)Section 131Section 133(6)Section 143(1)Section 143(2)Section 143(3)Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH KOLKATA Shri Manish Borad, Accountant Member Shri Sonjoy Sarma, Judicial Member I.T.A. No. 807/Kol/2024 Assessment Year: 2012-13 Mundhra Construction Pvt. Ltd. CF-300, Sector 1, Salt Lake City, Kolkata - 700064 [PAN: AAGCM5610H] ..................…...……………....Appellant vs. Income Tax Officer Ward 10(2), Kolkata- 700069 .........................…..…..... Respondent Appearances by: Assessee represented by : Shri Sunil Surana, AR Department represented by : Shri Abhijit Kundu, CIT-DR Date of concluding the hearing : July 10, 2024 Date of pronouncing the order : Augu…

Multiventure Estates Pvt Ltd, Mumbai vs. Income Tax Officer, Ward 10(2)(4), Mumbai

ITA 510/MUM/2024[2008-09]Status: DisposedITAT Mumbai31 Jul 2024AY 2008-09

Bench: Shri Pavan Kumar Gadale & Shri Girish Agrawal

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

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA Nos. 510 & 511/MUM/2024 Assessment Years: 2008-09 & 2009-10 Multiventure Estates Pvt. Ltd., Shop No.21, Anuradha Society, Near Fire Brigade Station, Irla Bridge, S.V. road, Andheri West, Mumbai 400 058 (PAN : AAFCM0264N) (Appellant) Vs. Income Tax Officer, Ward - 10(2)(4), Mumbai (Respondent) Present for: Assessee Revenue Shri Vishnu Aggarwal, CA Ms. Rajeshwari Menon, Sr. DR Date of Hearing 30.05.2024 Date of Pronouncement 31.07.2024 ORDER PER GIRISH AGRAWAL, ACCOUN…

Deputy Commissioner of Income Tax, Airindia Building, Nariman Point, Mumbai vs. Fateh Granite Limited, Andheri, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 3484/MUM/2023[2010-11]Status: DisposedITAT Mumbai09 Jul 2024AY 2010-11

Bench: Shri Pavan Kumar Gadale

For Appellant: Shri Prakash JhunjhunwalaFor Respondent: Ms. Rajeshwari Menon, Sr.DR
Section 131Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2010-11 Deputy Commissioner of Income Fateh Granite Ltd., Tax, 517, Option Primo, MIDC, Central Circle – 6(3), Andheri (East), Vs. Mumbai Mumbai – 400 093 (PAN : AAACF4425H) (Appellant) (Respondent) Present for: Assessee : Shri Prakash Jhunjhunwala Revenue : Ms. Rajeshwari Menon, Sr.DR Date of Hearing : 22.05.2024 Date of Pronouncement : 09.07.2024 O R D E R PER GIRISH AGRAWAL, ACCOUNTANT MEMBER: This appeal filed by the Revenue is against the or…

Florence Dealer Pvt Ltd, Kolkata vs. ITO Ward 9(2), Kolkata

In the result, the appeal of the assessee stands allowed

ITA 837/KOL/2023[2012-13]Status: DisposedITAT Kolkata02 Jul 2024AY 2012-13

Bench: Shri Sanjay Garg (Judicial Member), Dr. Manish Borad (Accountant Member)

Section 131Section 142(1)Section 250Section 68

…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, Judicial Member and Dr. Manish Borad, Accountant Member I.T.A. No.837/Kol/2023 Assessment Year: 2012-13 Florence Dealer Pvt. Ltd.….…….…......................…...……………....Appellant 56E, Hemanta Basu Sarani, Room No.2, West Bengal-700001. [PAN: AAACF4357L] vs. ITO, Ward-9(2), Kolkata….....…..........................................…..…..... Respondent Appearances by: Shri D. K. Patni, AR, appeared on behalf of the appellant. Shri…

M/S Devbhumi Vinimay Pvt. Ltd., Kolkata vs. DCIT, Cir. 5(1), Kolkata

In the result, appeal of the assessee is allowed

ITA 1393/KOL/2023[2012-13]Status: DisposedITAT Kolkata14 May 2024AY 2012-13

Bench: DR. MANISH BORAD, HON’BLE (Accountant Member), SHRI SANJAY GARG, HON’BLE (Judicial Member)

For Appellant: Shri Sunil Surana, A/RFor Respondent: Shri Sanjay Paul, Addl. CIT, D/R
Section 131Section 143(2)Section 143(3)Section 250Section 68

…| आयकर अपीलीय अिधकरण "यायपीठ, कोलकाता | IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, KOLKATA BEFORE DR. MANISH BORAD, HON’BLE ACCOUNTANT MEMBER & SHRI SANJAY GARG, HON’BLE JUDICIAL MEMBER I.T.A. No. 1393/Kol/2023 Assessment Year: 2012-13 M/s. Devbhumi Vinimay Pvt. Ltd. The Deputy Commissioner of 2nd Floor, Room No. 10 Vs Income Tax, Circle-5(1), Kolkata 3, Synagogue Street Kolkata - 700001 [PAN : AADCD6145R] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri Sunil Surana, A/R Revenue by : Shri Sanjay Paul, Addl. CIT, D/R सुनवाई क" तारीख/Date of Hearing : 20/02/2024 घोषणा क" तारीख /Date of Pronounc…

Arjun Manoj Purohit, Thane vs. Income Tax Officer, Ward-2(1), Thane

In the result, both the appeals of the assesse are allowed

ITA 3655/MUM/2023[2015-16]Status: DisposedITAT Mumbai02 May 2024AY 2015-16

Bench: Shri Aby T. Varkey, Jm & Shri S Rifaur Rahman, Am आयकर अपील सं/ I.T.A. No.3654/Mum/2023 (िनधा"रण वष" / Assessment Year: 2014-15) & आयकर अपील सं/ I.T.A. No.3655/Mum/2023 (िनधा"रण वष" / Assessment Year: 2015-16) बनाम/ Arjun Manoj Purohit Ito, Ward-2(1) Room No. 25B, 6Th Arjun Niwas Padmavati Vs. Nagar, 150 Feet Road Floor, Asher It Park, Shyander (W), Thane- Road No. 16Z, Wagle 401105. Industrial Estate, Thane- 400604. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Anxpp8321K (अपीलाथ" /Appellant) (""थ" / Respondent) .. Assessee By: Shri Rakesh Joshi Revenue By: Shri Manoj Kumar Sinha (Sr. Dr) सुनवाई की तारीख / Date Of Hearing : 03/04/2024 घोषणा की तारीख /Date Of Pronouncement : 02/05/2024 आदेश / O R D E R

For Appellant: Shri Rakesh JoshiFor Respondent: Shri Manoj Kumar Sinha (Sr. DR)
Section 133(6)Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI S RIFAUR RAHMAN, AM आयकर अपील सं/ I.T.A. No.3654/Mum/2023 (िनधा"रण वष" / Assessment Year: 2014-15) & आयकर अपील सं/ I.T.A. No.3655/Mum/2023 (िनधा"रण वष" / Assessment Year: 2015-16) बनाम/ Arjun Manoj Purohit ITO, Ward-2(1) Room No. 25B, 6th Arjun Niwas Padmavati Vs. Nagar, 150 Feet Road Floor, Asher IT Park, Shyander (W), Thane- Road No. 16Z, Wagle 401105. Industrial Estate, Thane- 400604. "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : ANXPP8321K (अपीलाथ" /Appellant) (""थ" / Respondent) .. Assessee by: Shri Rakesh Joshi Revenue…

Arjun Manoj Purohit, Thane vs. Income Tax Officer, Ward-2(1), Thane

In the result, both the appeals of the assesse are allowed

ITA 3654/MUM/2023[2014-15]Status: DisposedITAT Mumbai02 May 2024AY 2014-15

Bench: Shri Aby T. Varkey, Jm & Shri S Rifaur Rahman, Am आयकर अपील सं/ I.T.A. No.3654/Mum/2023 (िनधा"रण वष" / Assessment Year: 2014-15) & आयकर अपील सं/ I.T.A. No.3655/Mum/2023 (िनधा"रण वष" / Assessment Year: 2015-16) बनाम/ Arjun Manoj Purohit Ito, Ward-2(1) Room No. 25B, 6Th Arjun Niwas Padmavati Vs. Nagar, 150 Feet Road Floor, Asher It Park, Shyander (W), Thane- Road No. 16Z, Wagle 401105. Industrial Estate, Thane- 400604. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Anxpp8321K (अपीलाथ" /Appellant) (""थ" / Respondent) .. Assessee By: Shri Rakesh Joshi Revenue By: Shri Manoj Kumar Sinha (Sr. Dr) सुनवाई की तारीख / Date Of Hearing : 03/04/2024 घोषणा की तारीख /Date Of Pronouncement : 02/05/2024 आदेश / O R D E R

For Appellant: Shri Rakesh JoshiFor Respondent: Shri Manoj Kumar Sinha (Sr. DR)
Section 133(6)Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI S RIFAUR RAHMAN, AM आयकर अपील सं/ I.T.A. No.3654/Mum/2023 (िनधा"रण वष" / Assessment Year: 2014-15) & आयकर अपील सं/ I.T.A. No.3655/Mum/2023 (िनधा"रण वष" / Assessment Year: 2015-16) बनाम/ Arjun Manoj Purohit ITO, Ward-2(1) Room No. 25B, 6th Arjun Niwas Padmavati Vs. Nagar, 150 Feet Road Floor, Asher IT Park, Shyander (W), Thane- Road No. 16Z, Wagle 401105. Industrial Estate, Thane- 400604. "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : ANXPP8321K (अपीलाथ" /Appellant) (""थ" / Respondent) .. Assessee by: Shri Rakesh Joshi Revenue…

Minto Park Estates Pvt. Ltd., Kolkata vs. ITO, Ward-12(3), Kolkata.

In the result, appeal of the assessee is allowed

ITA 1276/KOL/2023[2012-13]Status: DisposedITAT Kolkata10 Apr 2024AY 2012-13

Bench: Shri Sonjoy Sarma & Shri Girish Agrawalassessment Year: 2012-13

For Appellant: Shri Miraj D. Shah, AdvocateFor Respondent: Shri B. K. Singh, JCIT, Sr. DR
Section 131Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH KOLKATA BEFORE SHRI SONJOY SARMA, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2012-13 Minto Park Estates Pvt. Ltd. Income Tax Officer, Ward-12(3) Block-A, 4th Floor, Kolkata Mangalam 409, 24, Hemant Vs. Basu Sarani, Kolkata- 700001. (PAN: AAHCM8499F) (Appellant) (Respondent) Present for: Appellant by : Shri Miraj D. Shah, Advocate Respondent by : Shri B. K. Singh, JCIT, Sr. DR Date of Hearing : 25.01.2024 Date of Pronouncement : 10.04.2024 O R D E R PER GIRISH AGRAWAL, ACCOUNTANT MEMBER: This appeal filed by the assessee is against t…

M/S City Shoppe Estates Limited, Kolkata vs. DCIT, Cir. 4(3), Kolkata

In the result, appeal of the assessee is allowed

ITA 42/KOL/2024[2010-11]Status: DisposedITAT Kolkata08 Apr 2024AY 2010-11

Bench: Shri Sanjay Garg & Shri Girish Agrawalassessment Year: 2010-11

For Appellant: Shri A. K. Tulsiyan, FCAFor Respondent: Shri Umakanta Dhrupati, Addl. CIT, DR
Section 132Section 133(6)Section 147Section 148Section 234BSection 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH KOLKATA BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2010-11 City Shoppe Estates Limited DCIT, Central Circle-4(3), 35, Pasari House, Kolkata Vs. Ballygunge Park, West Bengal-700019. (PAN: AAACJ6882A) (Appellant) (Respondent) Present for: Appellant by : Shri A. K. Tulsiyan, FCA Respondent by : Shri Umakanta Dhrupati, Addl. CIT, DR Date of Hearing : 13.03.2024 Date of Pronouncement : 08.04.2024 O R D E R PER GIRISH AGRAWAL, ACCOUNTANT MEMBER: This appeal filed by the assessee is against the order of Ld. CIT(A),…

M/S Dv Re-Rolling Mills Pvt Ltd., Kolkata vs. ITO, Ward-9(1), Kolkata

In the result, appeal of the assessee is allowed

ITA 573/KOL/2020[2012-13]Status: DisposedITAT Kolkata19 Mar 2024AY 2012-13

Bench: Shri Sanjay Garg & Shri Girish Agrawalassessment Year: 2012-13

For Appellant: Shri S. Jhajharia, AdvocateFor Respondent: Shri S. Datta, CIT, DR
Section 131Section 133(6)Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH KOLKATA BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2012-13 DV Re-Rolling Mills Pvt. Ltd. Income Tax Officer, Ward-9(1) Diamond Prestige, 41A, Kolkata A.J.C. Bose Road, 8th floor, Vs. Room No. 801, Kolkata- 700017. (PAN: AADCD6365R) (Appellant) (Respondent) Present for: Appellant by : Shri S. Jhajharia, Advocate Respondent by : Shri S. Datta, CIT, DR Date of Hearing : 07.03.2024 Date of Pronouncement : 19.03.2024 O R D E R PER GIRISH AGRAWAL, ACCOUNTANT MEMBER: This appeal filed by the assessee is against the…

Sharda Ferro Works(P)Ltd, Howrah vs. DCIT, Asansol

In the result, appeal of the assessee is allowed

ITA 954/KOL/2023[2012-13]Status: DisposedITAT Kolkata14 Mar 2024AY 2012-13

Bench: Shri Sonjoy Sarma & Shri Girish Agrawalassessment Year: 2012-13

For Appellant: Shri Sunil Surana, AdvocateFor Respondent: Shri P. P. Barman, Addl. CIT
Section 133(6)Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH KOLKATA BEFORE SHRI SONJOY SARMA, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2012-13 Sharda Ferro Works Pvt. Ltd. Deputy Commissioner of 4th Floor, Respect Home, Income Tax, Circle-1, Vs. Halderpara, Podrah Andul Road, Asansol Howrah-711109, West Bengal. (PAN: AAKCS0706L) (Appellant) (Respondent) Present for: Appellant by : Shri Sunil Surana, Advocate Respondent by : Shri P. P. Barman, Addl. CIT Date of Hearing : 01.02.2024 Date of Pronouncement : 14.03.2024 O R D E R PER GIRISH AGRAWAL, ACCOUNTANT MEMBER: This appeal filed by the a…

M/S Arham Packaging Goods Pvt.Ltd., Kolkata vs. I.T.O., Ward-10(2), Kolkata

In the result, the appeal of the assessee stands allowed

ITA 130/KOL/2019[2012-13]Status: DisposedITAT Kolkata08 Jan 2024AY 2012-13

Bench: Shri Sanjay Garg (Judicial Member), Shri Girish Agrawal (Accountant Member)

Section 131Section 250Section 68

…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.130/Kol/2019 Assessment Year: 2012-13 M/s Arham Packaging Goods Pvt. Ltd....................…...……………....Appellant 35, Humayun Kabir Sarani, 4th Floor, Kolkata-700053. [PAN: AAKCA2369R] vs. ITO, Ward-10(2), Kolkata........…..........................................…..…..... Respondent Appearances by: Shri Akkal Dudhewala, AR, appeared on behalf of the appella…

Shipra Enclave (P) Ltd., Kolkata vs. ITO, Ward-9(1), Kol, Kolkata

In the result, appeal of the assessee is allowed

ITA 543/KOL/2023[2012-13]Status: DisposedITAT Kolkata29 Nov 2023AY 2012-13

Bench: Shri Sanjay Garg, Hon’Ble & Dr. Manish Borad, Hon’Blei.T.A. No. 543/Kol/2023 Assessment Year: 2012-13 M/S. Shipra Enclave Private Limited Income Tax Officer, Ward – 47B, 2Nd Floor Vs 9(1), Kolkata 134/1, Mg Road, Burra Bazar Kolkata - 700007 [Pan : Aadcs9457M] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Sunil Surana, A/R Revenue By : Shri Abhijit Kundu, Cit, D/R सुनवाई क" तारीख/Date Of Hearing : 26/09/2023 घोषणा क" तारीख /Date Of Pronouncement: 29/11/2023 आदेश/O R D E R Per Dr. Manish Borad: The Present Appeal Is Directed At The Instance Of The Assessee Against The Order Of The National Faceless Appeal Centre, Delhi (Hereinafter The “Ld. Cit(A)”) Dt. 24/05/2023, Passed U/S 250 Of The Income Tax Act, 1961 (“The Act”) For The Assessment Year 2012-13. 2. The Assessee Has Raised The Following Grounds Of Appeal:- “1. For That The Ld. Cit Erred In Confirming The Action Of The Ld. Ao When The Order U/S 143(3) Is Bad In Law. 2. For That The Ld. Cit Erred In Confirming The Addition Of Share Capital & Share Premium Of Rs.6,22,00,000/- Made By The Ao U/S 68 Of The I.T. Act, 1961 When Assessee Duly Discharged Its Onus To Prove The Credits By Submitting All The Relevant Documents Which Proved The Identity & Creditworthiness Of The Subscribers & Genuineness Of The Transactions. 3. For That The Ld. Cit Erred In Confirming The Addition When Notices U/S 133(6) Issued By The Ao To All The Subscribers Were Duly Served On Them & Replied Back Which Has Not Been Disputed Or Doubted By The Assessing Officer.

For Appellant: Shri Sunil Surana, A/RFor Respondent: Shri Abhijit Kundu, CIT, D/R
Section 131Section 133(6)Section 143(2)Section 143(3)Section 250Section 68

…| आयकर अपीलीय अिधकरण "यायपीठ, कोलकाता | IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, KOLKATA BEFORE SHRI SANJAY GARG, HON’BLE JUDICIAL MEMBER & DR. MANISH BORAD, HON’BLE ACCOUNTANT MEMBER I.T.A. No. 543/Kol/2023 Assessment Year: 2012-13 M/s. Shipra Enclave Private Limited Income Tax Officer, Ward – 47B, 2nd Floor Vs 9(1), Kolkata 134/1, MG Road, Burra Bazar Kolkata - 700007 [PAN : AADCS9457M] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri Sunil Surana, A/R Revenue by : Shri Abhijit Kundu, CIT, D/R सुनवाई क" तारीख/Date of Hearing : 26/09/2023 घोषणा क" तारीख /Date of Pronouncement: 29/11/2023 आ…

Rainbow Vincom (P) Ltd., Kolkata vs. ITO, Ward-9(3), Kol, Kolkata

In the result, the appeal of the assessee stands allowed

ITA 456/KOL/2023[2018-19]Status: DisposedITAT Kolkata10 Nov 2023AY 2018-19

Bench: Shri Sanjay Garg & Shri Girish Agrawali.T.A. No.456/Kol/2023 Assessment Year: 2012-13 Rainbow Vincom Pvt. Ltd.......................................…...……………....Appellant 13A, Prasanna Kumar Tagore Street, Kolkata-700006. [Pan: Aadcr1482M] Vs. Ito, Ward-9(3), Kolkata........…..........................................…..…..... Respondent Appearances By: Shri Manish Tiwari, Fca, Appeared On Behalf Of The Appellant. Shri B. K. Singh, Jcit-Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : November 03, 2023 Date Of Pronouncing The Order : November 10, 2023 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 30.03.2023 Of The National Faceless Appeal Centre [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). 2. The Assessee In This Appeal Has Taken The Following Grounds Of Appeal: “1. That On The Facts & In The Circumstances Of The Case, Ld. Cit(A) Erred In Confirming The Addition Of Rs. 2,06,00,000/- Towards Share Capital Including Premium As Unexplained Cash Credit U/S. 68 Of Income Tax Act, 1961. 2. That On The Facts & In The Circumstances Of The Case, Ld. Cit(A) Erred In Confirming The Action Of Ao Who Relied Upon Various Judicial Decisions Which Are Misplaced & Contrary To Law Since The Facts Are Distinguishable.

Section 143(3)Section 250Section 68

…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 "ी "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.456/Kol/2023 Assessment Year: 2012-13 Rainbow Vincom Pvt. Ltd.......................................…...……………....Appellant 13A, Prasanna Kumar Tagore Street, Kolkata-700006. [PAN: AADCR1482M] vs. ITO, Ward-9(3), Kolkata........…..........................................…..…..... Respondent Appearances by: Shri Manish Tiwari, FCA, appeared on behalf of the app…