PCIT v. Paradise Inland Shipping Pvt. Ltd.

D.C.I.T., Central Circle - 1(4), Kolkata vs. M/S. Wise Investment Pvt. Ltd., Kolkata

In the result, appeal of the revenue is dismissed

Bench: Shri Sanjay Garg, Hon’Ble & Dr. Manish Borad, Hon’Blei.T.A. No. 163/Kol/2023 Assessment Year: 2012-13 D.C.I.T. Central Circle – 1(4), Kolkata M/S. Wise Investment Pvt. Ltd. Vs 3Rd Floor 5, Govind Chand Dhar Lane Kolkata - 700001 [Pan: Aaacw3141R] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Manish Tiwari, Fca Revenue By : Shri Abhijit Kundu, Cit D/R सुनवाई क" तारीख/Date Of Hearing : 26/09/2023 घोषणा क" तारीख /Date Of Pronouncement: 09/11/2023 आदेश/O R D E R Per Dr. Manish Borad: The Above Captioned Appeal Is Directed At The Instance Of The Revenue Against The Order Of The Learned Commissioner Of Income Tax, Appeals -21, Kolkata, (Hereinafter The “Ld. Cit(A)”) Dt. 26/12/2022, 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. Whether On The Facts & Circumstances Of The Case Ld. Cit (A) Is Justified In Deleting Addition Made U/S. 68 Of Rs.32,50,00,000/- Ignoring The Remand Report Dated 20.07.2022 Wherein The Report Categorically Stated That The Share Applicant Company Has No Creditworthiness To Invest In The Assesses Company. 2. Whether On The Facts & Circumstances Of The Case Ld. Cit (A) Was Erroneous As It Had Not Taken Cognizance Of The Fact That The 2

…| 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. 163/Kol/2023 Assessment Year: 2012-13 D.C.I.T. Central Circle – 1(4), Kolkata M/s. Wise Investment Pvt. Ltd. Vs 3rd Floor 5, Govind Chand Dhar Lane Kolkata - 700001 [PAN: AAACW3141R] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri Manish Tiwari, FCA Revenue by : Shri Abhijit Kundu, CIT D/R सुनवाई क" तारीख/Date of Hearing : 26/09/2023 घोषणा क" तारीख /Date of Pronouncement: 09/11/2023 आदेश/O R D E R…

M/S. Delta Dealers Pvt. Ltd., Kolkata vs. ITO, Ward-8(2), Kolkata

In the result, the appeal of the assessee is allowed

Bench: Shri Sonjoy Sarma & Shri Girish Agrawal]

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH ‘C’, KOLKATA [Before Shri Sonjoy Sarma, Judicial Member & Shri Girish Agrawal, Accountant Member] I.T.A. No. 1842/Kol/2017 Assessment Year : 2009-10 M/s. Delta Dealers Private Limited Vs. ITO, Ward-8(2), Kolkata PAN: AACCD 9633 P Appellant Respondent Date of Hearing 05.09.2023 Date of Pronouncement 26.10.2023 For the Assessee Shri Akshy Ringasia, CA and Shri Taraknath Jaiswal, Advocate For the Revenue Shri Rakesh Kumar Das, CIT, DR ORDER Per Sonjoy Sarma, JM: This appeal of the assessee for the assessment year 2009-10 is directed against the order dated 07.0…

DCIT, CC-1(2), Kolkata vs. M/S. Chaman Metalics Ltd., Maharashtra

In the result, the appeal of the Revenue stands dismissed

Bench: Shri Sanjay Garganddr. Manish Borad

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘सी’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “C”BENCH KOLKATA "ी संजय गग", "या"यक सद"यएवं "ी मनीष बोरड, लेखा सद"य के सम" Before Shri Sanjay Garg, Judicial Member andDr. Manish Borad, Accountant Member I.T.A No.610/Kol/2023 Assessment year: 2007-08 DCIT, CC-1(2), Kolkata.........................................................……Appellant vs. M/s ChamanMetallics Ltd....................…............,..…...…..…..Respondent A-26, MIDC, Tadali Growth Centre, Chandrapur-442406, Maharashtra. [PAN: AACCC3756E] Appearances by: Shri Sanjay Paul, Addl. CIT(DR), appeared on behalf of the…

M/S Saket Developers Pvt. Ltd., Kolkata vs. ITO, Ward-2(4), Kolkata

In the result, appeal of the assessee is partly allowed as per terms indicated above

Bench: Shri Sanjay Garg, Hon’Ble & Dr. Manish Borad, Hon’Ble

…| 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. 683/Kol/2023 Assessment Year: 2012-13 M/s. Saket Developers Private Ltd. Income Tax Officer, Ward- 2(4), C/o M/s. Salarpuria Jajodia & Co. Vs Kolkata 7, C.R. Avenue 3rd Floor Kolkata - 700072 [PAN: AAQCS4235E] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri S. Jhajharia, A/R Revenue by : Shri Abhijit Kundu, CIT, D/R सुनवाई क" तारीख/Date of Hearing : 04/09/2023 घोषणा क" तारीख /Date of Pronouncement: 1…

Spring Home Pvt Ltd., Kolkata vs. ITO, Ward-9(1), Kolkata.

In the result, appeal of the assessee is allowed

…| आयकर अपीलीय अिधकरण "यायपीठ, कोलकाता | IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, KOLKATA BEFORE DR. MANISH BORAD, HON’BLE ACCOUNTANT MEMBER & SHRI SANJAY GARG, HON’BLE JUDICIAL MEMBER I.T.A. No. 652/Kol/2023 Assessment Year: 2012-13 Spring Home Pvt. Ltd. Income Tax Officer, Ward – 9(1), 1st Floor, 134/1, M.G. Road Vs Kolkata Burrabazar Kolkata - 700007 [PAN : AAKCS7477E] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri Sunil Surana, A/R Revenue by : Shri B.K. Singh, JCIT, Sr. D/R सुनवाई क" तारीख/Date of Hearing : 05/09/2023 घोषणा क" तारीख /Date of Pronouncement: 16/10/2023 आदेश/O R D E R PER…

Sms Machines Pvt. Ltd, Kolkata vs. ITO, Ward-2(4), Kolkata

In the result, appeal of the assessee is allowed

Bench: Dr. Manish Borad, Hon’Ble & Shri Sanjay Garg, Hon’Blei.T.A. No. 16/Kol/2021 Assessment Year: 2012-13 Sms Machines Pvt. Ltd. Income Tax Officer, Ward – 2(4), 9, Ganesh Chandra Avenue Vs Kolkata Fiddley Chambers Suit No. 6 3Rd Floor Kolkata - 700013 [Pan : Aalcs8132R] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Siddharth Agarwal, Advocate Revenue By : Shri Sunil Kumar Agarwala, Cit, D/R सुनवाई क" तारीख/Date Of Hearing : 24/07/2023 घोषणा क" तारीख /Date Of Pronouncement: 16/10/2023 आदेश/O R D E R Per Dr. Manish Borad: The Above Captioned Appeal Is Directed At The Instance Of The Revenue Against The Order Of The Learned Commissioner Of Income Tax (Appeals) – 1, Kolkata, (Hereinafter The “Ld. Cit(A)”) Dt. 27/08/2018, 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. That In The Facts & Circumstances Of The Case, The Ld. Cit(A) Has Erred In Passing Ex-Parte Order Without Providing Any Opportunity To The Appellant. As Such, The Order Of The Ld. Cit (A) Is Liable To Be Set Aside. 2. That In The Facts & Circumstances Of The Case, The Ld. Assessing Officer Has Erred In Making Additions Of Rs. 1,86,58,000/- As Unexplained Cash Credit Under Section 68 Of The Income Tax Act, 1961. The Ld. Cit (A) Has Erred In Confirming The Action Of A.O. & Passing Ex-Parte Order Without Allowing Proper Opportunity Of Being Heard To The Appellant.

…| 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. 16/Kol/2021 Assessment Year: 2012-13 SMS Machines Pvt. Ltd. Income Tax Officer, Ward – 2(4), 9, Ganesh Chandra Avenue Vs Kolkata Fiddley Chambers Suit No. 6 3rd Floor Kolkata - 700013 [PAN : AALCS8132R] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri Siddharth Agarwal, Advocate Revenue by : Shri Sunil Kumar Agarwala, CIT, D/R सुनवाई क" तारीख/Date of Hearing : 24/07/2023 घोषणा क" तारीख /Date of Prono…

ITO, Ward-8(1), Kolkata vs. M/S Maninya Comfin Pvt Ltd, Kolkata

In the result, appeal of the revenue is partly allowed as per terms indicated hereinabove

Bench: Dr. Manish Borad, Hon’Ble & Shri Sonjoy Sarma, Hon’Blei.T.A. No. 79/Kol/2021 Assessment Year: 2012-13 Income Tax Officer, Ward-8(1), M/S. Maninya Comfin Pvt. Ltd. Kolkata Vs 9, Lal Bazar Street Lal Bazar Kolkata - 700001 [Pan : Aadcm5088N] अपीलाथ"/ (Assessee ) "" यथ"/ (Respondent) Assessee By : Shri Vinod Kr. Jain, A/R Revenue By : Shri Vijay Kumar, Addl. Cit, D/R सुनवाई क" तारीख/Date Of Hearing : 13/07/2023 घोषणा क" तारीख /Date Of Pronouncement: 03/08/2023 आदेश/O R D E R Per Dr. Manish Borad: This Is An Appeal Preferred By The Assessee Against The Order Of The Learned Commissioner Of Income Tax (Appeals)-4, Kolkata (Hereinafter Referred To As The Ld. Cit(A)”], Passed U/S 250 Of The Income-Tax Act, 1961 (Hereinafter The ‘Act’), Dated 26/09/2018 For The Assessment Year 2012-13. 2. The Assessee Has Raised The Following Grounds Of Appeal:- “1. Whether On The Facts & Circumstances Of The Case, The Ld. Cit(A) Erred In Deleting The Addition Made U/S. 68 Of Rs. 7,96,16,343/- On Account Of Unexplained Cash Credit In The Form Of Share Capital With Premium. 2. Whether On The Facts & Circumstances Of The Case The Ld. Cit(A)-4, Kol., Is Erred In Deleting The Addition Without Considering The Facts That The Source Of Fresh Share Capital Amount Was Not Properly Explained By The Assessee During The Course Of Assessment Proceedings & The Director Of The Assessee Company Did Not Appear Against Summon U/S. 131 To Substantiate The Claim Of The Assessee With Documentary Evidences. 3. Whether On The Facts & Circumstances Of The Case The Ld. Cit(A), Failed To Appreciate That When The Sums Are Credited In The Books Of Accounts

…| 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. 79/Kol/2021 Assessment Year: 2012-13 Income Tax Officer, Ward-8(1), M/s. Maninya Comfin Pvt. Ltd. Kolkata Vs 9, Lal Bazar Street Lal Bazar Kolkata - 700001 [PAN : AADCM5088N] अपीलाथ"/ (Assessee ) "" यथ"/ (Respondent) Assessee by : Shri Vinod Kr. Jain, A/R Revenue by : Shri Vijay Kumar, Addl. CIT, D/R सुनवाई क" तारीख/Date of Hearing : 13/07/2023 घोषणा क" तारीख /Date of Pronouncement: 03/08/2023 आदेश/O R D E R P…

Shree Automotive Private Ltd., Kolkata vs. DCIT, Cir-10., Kolkata

In the result, appeal of the assessee for AY 2012-13 is allowed and appeal for AY 2013-14 is partly allowed

Bench: Shri Sanjay Garg & Shri Girish Agrawal

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH KOLKATA BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA Nos.182 & 183/Kol/2023 Assessment Years: 2012-13 & 2013-14 Shree Automotive Pvt. Ltd. DeputyCommissioner of 8, Camac Street, Income-tax,Circle- 10, Shantiniketan Building, Vs. Kolkata. 10th Floor, Room No. 08 Kolkata-700017. (PAN: AAECS6807Q) (Appellant) (Respondent) Present for: Appellant by : Shri S. K. Tulsiyan, Advocate&Ms. Puja Somani, CA Respondent by :Shri P. P. Barman, Addl. CIT, Sr. DR Date of Hearing : 09.05.2023 Date of Pronouncement : 25.07.2023 O R D E R PER…

Shree Automotive Private Ltd., Kolkata vs. DCIT, Kolkata

In the result, appeal of the assessee for AY 2012-13 is allowed and appeal for AY 2013-14 is partly allowed

Bench: Shri Sanjay Garg & Shri Girish Agrawal

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH KOLKATA BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA Nos.182 & 183/Kol/2023 Assessment Years: 2012-13 & 2013-14 Shree Automotive Pvt. Ltd. DeputyCommissioner of 8, Camac Street, Income-tax,Circle- 10, Shantiniketan Building, Vs. Kolkata. 10th Floor, Room No. 08 Kolkata-700017. (PAN: AAECS6807Q) (Appellant) (Respondent) Present for: Appellant by : Shri S. K. Tulsiyan, Advocate&Ms. Puja Somani, CA Respondent by :Shri P. P. Barman, Addl. CIT, Sr. DR Date of Hearing : 09.05.2023 Date of Pronouncement : 25.07.2023 O R D E R PER…

Subhdhan Financial Advisory Private Limited, Kolkata vs. I.T.O., Ward-9(4), Kolkata

In the result, appeal of the assessee is allowed

Bench: Dr. Manish Borad, Hon’Ble & Shri Sonjoy Sarma, Hon’Blei.T.A. No. 2198/Kol/2019 Assessment Year: 2014-15 Subhdhan Financial Advisory Income Tax Officer, Ward-9(4) Private Limited Vs C/O Sri Jitendra Kaushik, Advocate 19D, Muktaram Babu Street Kolkata - 700007 [Pan : Aamcs7818P] अपीलाथ"/ (Assessee ) "" यथ"/ (Respondent) Assessee By : Shri Sunil Surana, Fca Revenue By : Smt. Ranu Biswas, Addl. Cit D/R सुनवाई क" तारीख/Date Of Hearing : 16/05/2023 घोषणा क" तारीख /Date Of Pronouncement: 11/07/2023 आदेश/O R D E R Per Dr. Manish Borad: This Is An Appeal Preferred By The Assessee Against The Order Of The Learned Commissioner Of Income Tax (Appeals) – 15, Kolkata (Hereinafter Referred To As The “Ld. Cit(A)”], Passed U/S 250 Of The Income-Tax Act, 1961 (Hereinafter The ‘Act’), Dated 13/03/2019 For The Assessment Year 2014-15. 2. The Assessee Has Raised The Following Grounds Of Appeal:- “1. For That The Order Of The Ld. Commissioner Of Income-Tax(A) 15, Kolkata Is Arbitrary, Illegal & Bad In Law. 2. For That On The Facts & Circumstances Of The Case The Ld. Commissioner Of Income-Tax (Appeals) 15, Erred In Confirming The Action Of Income-Tax Officer Adding A Sum Of Rs.72,00,000/- Under Section 68 Of The I T Act 1961. 3. For That The Appellant Craves Leave To Add, Alter Or Amend Any Ground Before Or At The Time Of Hearing Of Appeal.”

…| 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. 2198/Kol/2019 Assessment Year: 2014-15 Subhdhan Financial Advisory Income Tax Officer, Ward-9(4) Private Limited Vs C/o Sri Jitendra Kaushik, Advocate 19D, Muktaram Babu Street Kolkata - 700007 [PAN : AAMCS7818P] अपीलाथ"/ (Assessee ) "" यथ"/ (Respondent) Assessee by : Shri Sunil Surana, FCA Revenue by : Smt. Ranu Biswas, Addl. CIT D/R सुनवाई क" तारीख/Date of Hearing : 16/05/2023 घोषणा क" तारीख /Date of Pronoun…

M/S. Moontree Niketan Pvt.Ltd., Kolkata vs. ITO, Ward4(1)., Kolkata

In the result, appeal of the assessee is allowed

Bench: Shri Sanjay Garg & Shri Girish Agrawalassessment Year: 2012-13 Moontree Niketan Pvt. Ltd. Income Tax Officer-4(1), 5, Clive Row, Dalhousie, Vs. Kolkata. Kolkata-700001. (Pan: Aahcm8056A) (Appellant) (Respondent)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B SMC” BENCH KOLKATA BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2012-13 Moontree Niketan Pvt. Ltd. Income Tax Officer-4(1), 5, Clive Row, Dalhousie, Vs. Kolkata. Kolkata-700001. (PAN: AAHCM8056A) (Appellant) (Respondent) Present for: Appellant by : Shri Manoj Kataruka, AR Respondent by : Smt. Ranu Biswas, Addl. CIT, DR Date of Hearing : 20.04.2023 Date of Pronouncement : 21.06.2023 O R D E R PER GIRISH AGRAWAL, ACCOUNTANT MEMBER: This captioned appeal filed by the assessee is against the order of Ld. CIT(A), National…

D.C.I.T., Circle-1(4), Kolkata vs. Edmond Finvest Pvt. Ltd., Kolkata

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

Bench: Sri Sanjay Garg & Dr. Manish Borad

…आयकर अपीलीय अधिकरण कोलकाता 'बी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘B’ 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.: 96/KOL/2021 Assessment Year: 2015-16 DCIT, CC-1(4), Kolkata.............................................Appellant Vs. M/s. Edmond Finvest Pvt. Ltd....….........................Respondent (Earlier known as Edmond Textiles Pvt. Ltd.) [PAN: AAACE 6908 L] Appearances by: Sh. P.P. Barman, Addl. CIT, appeared on behalf of the Revenue. Sh. Akkal Dudhwewa…

Hastings Tower Pvt. Ltd., Kolkata vs. I.T.O., Ward - 8(4), Kolkata

In the result, the appeal of the assessee is allowed

Bench: Shri Sonjoy Sarma & Shri Girish Agrawalassessment Year: 2011-12 Hastings Tower Private Limited Ito, Ward-8(4), Kolkata P-3, New C.I.T. Road, Kolkata- Vs. 700073. Pan: Aabch 5595 D (Appellant) (Respondent) Present For: Appellant By : Shri Miraj D. Shah, Ar Respondent By : Smt. Ranu Biswas, Addl. Cit, Sr. Dr Date Of Hearing : 27.03.2023 Date Of Pronouncement : 21.04.2023 O R D E R Per Girish Agrawal: This Appeal By The Assessee Is Arising Out Of The Order Of Cit(A), National Faceless Appeal Centre (Nfac), Delhi Vide Order No. Itba/Nfac/S/250/2022-23/1046315143(1) Dated 14.10.2022 Against The Assessment Order Passed U/S 143(3) Read With Sections 147 Of The Income-Tax Act, 1961 (Hereinafter Referred To As ‘The Act’).

…IN THE INCOME TAX APPELLATE TRIBUNAL, KOLKATA BENCH “SMC”, KOLKATA BEFORE SHRI SONJOY SARMA, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2011-12 Hastings Tower Private Limited ITO, Ward-8(4), Kolkata P-3, New C.I.T. Road, Kolkata- Vs. 700073. PAN: AABCH 5595 D (Appellant) (Respondent) Present for: Appellant by : Shri Miraj D. Shah, AR Respondent by : Smt. Ranu Biswas, Addl. CIT, Sr. DR Date of Hearing : 27.03.2023 Date of Pronouncement : 21.04.2023 O R D E R PER GIRISH AGRAWAL, ACCOUNTANT MEMBER: This appeal by the assessee is arising out of the order of CIT(A), National Faceless…

ITO, Ward - 5(1), Kolkata vs. M/S. Subhavani Projects Pvt. Ltd., Kolkata

In the result, the appeal of the revenue stands dismissed

Bench: Shri Sanjay Garg & Dr. Manish Boradi.T.A No.2609/Kol/2018 Assessment Year: 2012-13 Ito, Ward-5(1), Kolkata......................................………...…..…Appellant Vs. M/S Subhavani Projects Pvt. Ltd.............................…....…..…..Respondent Baid Mansion, 10Th Floor, Room No.1515, 4, Synagogue Street, Kol-1. [Pan: Aarcs1202Q] Appearances By: Shri P. P. Barman, Addl. Cit-Dr, Appeared On Behalf Of The Appellant. Shri Rajeeva Kumar, Adv., Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : February 16, 2023 Date Of Pronouncing The Order : April 05, 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 17.08.2018 Of The Commissioner Of Income Tax (Appeals)-7, Kolkata [Hereinafter Referred To As The ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). 2. The Brief Facts Of The Case Are That The Appellant, During The Year, Raised Share Capital Of Share Capital Of Rs.7,78,000/- Along With The Share Premium Of Rs. 3,32,22,000/- (Rs.3,40,00,000/- In Aggregate) From The 6 Share Applicants By Issuing 67,800 Number Of Shares Having Face Value Of Rs.10/- On Premium Of Rs.490/-. A Sum Of Rs.1,00,000/- Was Invested By The Promoters Of The Assessee Company. In The Course Of The Assessment Proceedings, The Assessing Officer Made Requisite

…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.2609/Kol/2018 Assessment year: 2012-13 ITO, Ward-5(1), Kolkata......................................………...…..…Appellant vs. M/s Subhavani Projects Pvt. Ltd.............................…....…..…..Respondent Baid Mansion, 10th Floor, Room No.1515, 4, Synagogue Street, Kol-1. [PAN: AARCS1202Q] Appearances by: Shri P. P. Barman, Addl. CIT-DR, appeared on behalf of the…

ITO, Ward - 5(4), Kolkata vs. Forceful Estates Pvt. Ltd., Kolkata

In the result, the appeal of the Revenue stands dismissed

Bench: Shri Sanjay Garg & Shri Girish Agrawali.T.A. No.2558/Kol/2018 Assessment Year: 2012-13 Ito, Ward-5(4), Kolkata...................……….........…..........….…… Appellant Vs. Forceful Estates Pvt. Ltd.........….....……........….....…...…..…..... Respondent 11, Clive Row, 3Rd Floor, Kolkata-1. [Pan: Aabcf7913M] Appearances By: Shri G. Hukugha Sema, Cit-Dr, Appeared On Behalf Of The Appellant. Shri Rajeeva Kumar, Adv., Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : February 09, 2023 Date Of Pronouncing The Order : April 3, 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 21.08.2018 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.7,60,00,000/- 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.2558/Kol/2018 Assessment Year: 2012-13 ITO, Ward-5(4), Kolkata...................……….........…..........….…… Appellant vs. Forceful Estates Pvt. Ltd.........….....……........….....…...…..…..... Respondent 11, Clive Row, 3rd Floor, Kolkata-1. [PAN: AABCF7913M] Appearances by: Shri G. Hukugha Sema, CIT-DR, appeared on behalf of the appellant. Shri Rajeeva Kumar,…

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…