PCIT v. Vaishnodevi Refoils & Solvex

89 Taxmann.com 80High Court2018#2530 most cited

What is PCIT v. Vaishnodevi Refoils & Solvex authority for?

The addition of share application money to the income of the assessee under Section 68 is not justified if the assessee has discharged the initial onus by providing complete particulars and documentary evidence of the creditor, and the Revenue has failed to prove otherwise. The Supreme Court has also dismissed the Revenue's SLP in this matter.

46

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2018 to 2026.

Also referred to as

PCIT v. Vaishnodevi Refoils & Solvex · Section 68 · share application money · onus of proof · creditworthiness of creditor · addition u/s 68 · Section 143(3) · Section 153A · accumulated profits · permanent account number · paper company · shell company · entry operator · disallowance of interest expenditure · source of source

Also reported as

253 Taxmann 135

Sections most often in play

Section 68Section 143(3)Section 153ASection 115BBESection 131Section 132Section 147Section 133(6)

Issues it is cited on

onus of proofsource of sourcesection 39creditworthiness of the creditoraccumulated profitspermanent account numberpaper companyshell companyshare application moneyentry operatoraddition u/s 68disallowance of interest expenditure

Judgments citing PCIT v. Vaishnodevi Refoils & Solvex

Claymine Microns LLP, Wankaner vs. Principal CIT 1, Rajkot

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

ITA 216/RJT/2024[2018-19]Status: DisposedITAT Rajkot11 Mar 2026AY 2018-19

Bench: Dr. Arjun Lal Saini & Dr. Dinesh Mohan Sinhaआयकर अपील सं. / Ita No. 216/Rjt/2024 Assessment Year: (2018-19) (Physical Hearing) Claymine Microns Llp Vs. Pcit Survey No. 59 At Ratavirda, Nr. Capron Aayakar Bhawan, Race Course Ceramic Sartanpar Road, Wankaner, Ring Road, Rajkot, Gujarat - Gujarat - 363641 360001 Pan/Gir No.: Aamfc4286C (Assessee) (Respondent) िनधा"रती की ओर से/Assessee By : Shri Hardik Vora, Ar राज" की ओर से/Respondent By : Shri Sanjay Punglia, Cit. Dr सुनवाई की तारीख/Date Of Hearing : 16/02/2026 घोषणा की तारीख/Date Of Pronouncement : 11/03/2026

For Appellant: Shri Hardik Vora, ARFor Respondent: Shri Sanjay Punglia, CIT. DR
Section 143(3)Section 263Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER AND DR. DINESH MOHAN SINHA, JUDICIAL MEMBER आयकर अपील सं. / ITA No. 216/RJT/2024 Assessment Year: (2018-19) (Physical Hearing) Claymine Microns LLP Vs. PCIT Survey No. 59 at Ratavirda, Nr. Capron Aayakar Bhawan, Race Course Ceramic Sartanpar Road, Wankaner, Ring Road, Rajkot, Gujarat - Gujarat - 363641 360001 PAN/GIR No.: AAMFC4286C (Assessee) (Respondent) िनधा"रती की ओर से/Assessee by : Shri Hardik Vora, AR राज" की ओर से/Respondent by : Shri Sanjay Punglia, CIT. DR सुनवाई की तारीख/Date of Hearing : 16/02/2026…

Anjana Construction, Nimbahera vs. Assistant Commissioner of Income-Tax, Central Circle-1, Udaipur

In the result, revenue’s appeal bearing ITA No

ITA 455/JODH/2024[2015-16]Status: DisposedITAT Jodhpur29 Sept 2025AY 2015-16

Bench: Dr. Mitha Lal Meena & Shri Anikesh Banerjee

For Respondent: Shri Sakar Sharma
Section 132Section 143(3)Section 153CSection 250Section 292C

…IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH, JODHPUR BEFORE DR. MITHA LAL MEENA, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. 453/Jodh/2024 - A.Y. 2014-15 I.T.A. 455/Jodh/2024 - A.Y. 2015-16 Anjana Construction, vs Asst. Commissioner of Income Tax, Chittorgarh, Petch Area, Dak Central Circle-1, Udaipur, Bungalow Road, Nibahera-312 Rajasthan 601 PAN: AADFA1389B APPELLANT RESPONDENT I.T.A. 313/Jodh/2024 (Assessment Year: A.Y. 2017-18) Asst. Commissioner of Income vs Anjana Construction, Tax, Central Circle-1, Udaipur, Chittorgarh, Petch Area, Dak Rajasthan Bungalow Road, Nibahera-3…

Anjana Construction, Nimbahera vs. Assistant Commissioner of Income-Tax, Central Circle-1, Udaipur

In the result, revenue’s appeal bearing ITA No

ITA 453/JODH/2024[2014-15]Status: DisposedITAT Jodhpur29 Sept 2025AY 2014-15

Bench: Dr. Mitha Lal Meena & Shri Anikesh Banerjee

For Respondent: Shri Sakar Sharma
Section 132Section 143(3)Section 153CSection 250Section 292C

…IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH, JODHPUR BEFORE DR. MITHA LAL MEENA, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. 453/Jodh/2024 - A.Y. 2014-15 I.T.A. 455/Jodh/2024 - A.Y. 2015-16 Anjana Construction, vs Asst. Commissioner of Income Tax, Chittorgarh, Petch Area, Dak Central Circle-1, Udaipur, Bungalow Road, Nibahera-312 Rajasthan 601 PAN: AADFA1389B APPELLANT RESPONDENT I.T.A. 313/Jodh/2024 (Assessment Year: A.Y. 2017-18) Asst. Commissioner of Income vs Anjana Construction, Tax, Central Circle-1, Udaipur, Chittorgarh, Petch Area, Dak Rajasthan Bungalow Road, Nibahera-3…

Asstt. Commissioner of Income Tax, Central Circle-1, Udaipur vs. Anjana Construction, Chittorgarh

In the result, revenue’s appeal bearing ITA No

ITA 313/JODH/2024[2017-18]Status: DisposedITAT Jodhpur29 Sept 2025AY 2017-18

Bench: Dr. Mitha Lal Meena & Shri Anikesh Banerjee

For Respondent: Shri Sakar Sharma
Section 132Section 143(3)Section 153CSection 250Section 292C

…IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH, JODHPUR BEFORE DR. MITHA LAL MEENA, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. 453/Jodh/2024 - A.Y. 2014-15 I.T.A. 455/Jodh/2024 - A.Y. 2015-16 Anjana Construction, vs Asst. Commissioner of Income Tax, Chittorgarh, Petch Area, Dak Central Circle-1, Udaipur, Bungalow Road, Nibahera-312 Rajasthan 601 PAN: AADFA1389B APPELLANT RESPONDENT I.T.A. 313/Jodh/2024 (Assessment Year: A.Y. 2017-18) Asst. Commissioner of Income vs Anjana Construction, Tax, Central Circle-1, Udaipur, Chittorgarh, Petch Area, Dak Rajasthan Bungalow Road, Nibahera-3…

DCIT CC 7(3), Mumbai vs. Smt. Sakhiben Patel, Mumbai

In the result, appeal of the Revenue stands dismissed

ITA 1596/MUM/2019[2013-14]Status: DisposedITAT Mumbai19 Sept 2025AY 2013-14

Bench: Shri Narender Kumar Choudhry & Shri Prabhash Shankar & Deputy Commissioner Of V/S. Smt. Sakhiben Patel, Income Tax, Central Circle बनाम 601, 6Th Floor, Petit Towers, –7(3), Room No. 655, 6Th August Kranti Marg, Kemps Floor, Aaykar Bhawan, M.K. Corner, Mumbai – 400 036, Road, Mumbai - 400 020, Maharashtra Maharashtra स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aalpp1508R Appellant/अपीलाथी .. Respondent/प्रतिवादी प्रत्याक्षेपसं/C.O. No.71/Mum/2020 (Arising Out Of Ita No. 1595/Mum/2019) (A.Y. 2012-13) Smt. Sakhiben Patel, V/S. Deputy Commissioner Of 601, 6Th Floor, Petit Towers, बनाम Income Tax, Central Circle –7(3), Room No. 655, 6Th August Kranti Marg, Kemps Floor, Aaykar Bhawan, M.K. Corner, Mumbai – 400 036, Road, Mumbai - 400 020, Maharashtra Maharashtra स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aalpp1508R Appellant/अपीलार्थी .. Respondent/प्रतिवादी

For Appellant: Shri Rushabh Mehta, ARFor Respondent: Shri Ritesh Misra, (CIT-DR)
Section 131(1)Section 132Section 143(3)Section 153ASection 68

…IN THE INCOME-TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER & Deputy Commissioner of v/s. Smt. Sakhiben Patel, Income Tax, Central Circle बनाम 601, 6th Floor, Petit Towers, –7(3), Room No. 655, 6th August Kranti Marg, Kemps Floor, Aaykar Bhawan, M.K. corner, Mumbai – 400 036, Road, Mumbai - 400 020, Maharashtra Maharashtra स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AALPP1508R Appellant/अपीलाथी .. Respondent/प्रतिवादी प्रत्याक्षेपसं/C.O. No.71/MUM/2020 (Arising out of ITA No. 1595/MUM/2019) (A.Y. 2012-13) Smt. Sakhiben Patel, v…

DCIT CC 7(3), Mumbai vs. Smt. Sakhiben Patel, Mumbai

In the result, appeal of the Revenue stands dismissed

ITA 1595/MUM/2019[2012-13]Status: DisposedITAT Mumbai19 Sept 2025AY 2012-13

Bench: Shri Narender Kumar Choudhry & Shri Prabhash Shankar & Deputy Commissioner Of V/S. Smt. Sakhiben Patel, Income Tax, Central Circle बनाम 601, 6Th Floor, Petit Towers, –7(3), Room No. 655, 6Th August Kranti Marg, Kemps Floor, Aaykar Bhawan, M.K. Corner, Mumbai – 400 036, Road, Mumbai - 400 020, Maharashtra Maharashtra स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aalpp1508R Appellant/अपीलाथी .. Respondent/प्रतिवादी प्रत्याक्षेपसं/C.O. No.71/Mum/2020 (Arising Out Of Ita No. 1595/Mum/2019) (A.Y. 2012-13) Smt. Sakhiben Patel, V/S. Deputy Commissioner Of 601, 6Th Floor, Petit Towers, बनाम Income Tax, Central Circle –7(3), Room No. 655, 6Th August Kranti Marg, Kemps Floor, Aaykar Bhawan, M.K. Corner, Mumbai – 400 036, Road, Mumbai - 400 020, Maharashtra Maharashtra स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aalpp1508R Appellant/अपीलार्थी .. Respondent/प्रतिवादी

For Appellant: Shri Rushabh Mehta, ARFor Respondent: Shri Ritesh Misra, (CIT-DR)
Section 131(1)Section 132Section 143(3)Section 153ASection 68

…IN THE INCOME-TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER & Deputy Commissioner of v/s. Smt. Sakhiben Patel, Income Tax, Central Circle बनाम 601, 6th Floor, Petit Towers, –7(3), Room No. 655, 6th August Kranti Marg, Kemps Floor, Aaykar Bhawan, M.K. corner, Mumbai – 400 036, Road, Mumbai - 400 020, Maharashtra Maharashtra स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AALPP1508R Appellant/अपीलाथी .. Respondent/प्रतिवादी प्रत्याक्षेपसं/C.O. No.71/MUM/2020 (Arising out of ITA No. 1595/MUM/2019) (A.Y. 2012-13) Smt. Sakhiben Patel, v…

Shakti Developers, Surat vs. Income Tax Officer, Ward 2(3)(4), Surat

In the result, appeal of the assessee is allowed

ITA 22/SRT/2025[2017-18]Status: DisposedITAT Surat27 Aug 2025AY 2017-18

Bench: SHRI DINESH MOHAN SINHA (Judicial Member), SHRI BIJAYANANDA PRUSETH (Accountant Member)

Section 115BSection 143(2)Section 144Section 250Section 68Section 69

…IN THE INCOME-TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI DINESH MOHAN SINHA, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.22/SRT/2025 Assessment Year: 2017-18 (Hybrid hearing) Shakti Developers Income Tax Officer Ward-2(3)(4), बनाम/ 32, Avni Bunglows, B/h Saroli Surat, Room No. 613, 6th Floor, Vs. Gam, Bharat Cancer Hospital, Aaykar Bhawan, Majura Gate, Kadodara Road, Surat- 394 Surat-395 001 211 "थायीलेखासं./जीआइआरसं./PAN/GIR No: ADEFS 0044 F (अपीलाथ"/Appellant) (""थ" /Respondent) िनधा"रती की ओर से /Appellant by Shri Sapnesh R Sheth, Advocate राज" की ओर से /Respo…

Ess Kay Fabrication, Gurgaon vs. ITO Ward-1(4), Gurgaon

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

ITA 2924/DEL/2023[2012-13]Status: DisposedITAT Delhi16 May 2025AY 2012-13

Bench: Shri M. Balaganesh & Shri Vimal Kumarassessment Year: 2012-13

For Appellant: Shri Suraj Bhan Nain, AdvFor Respondent: Shri Rajesh Kumar Dhanesta, Sr. DR
Section 143(2)Section 143(3)Section 68

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”: NEW DELHI BEFORE SHRI M. BALAGANESH, ACCOUNTANT MEMBER AND SHRI VIMAL KUMAR, JUDICIAL MEMBER Assessment Year: 2012-13 Ess Kay Fabrication, Vs. Income Tax Officer, 519, Sector 37, Ward 1(4), Pace City-2, Gurgaon Gurgaon (Haryana) Delhi- 122001 PAN No. AAAFE3257B (Appellant) (Respondent) Assessee by: Shri Suraj Bhan Nain, Adv. Department by: Shri Rajesh Kumar Dhanesta, Sr. DR Date of Hearing: 03.03.2025 Date of pronouncement: 16.05.2025 O R D E R PER VIMAL KUMAR, JUDICIAL MEMBER: The appeal filed by the appellant/assessee is against order dated 21.08.2023 passed…

Meenamani Ganga Builder LLP, Pune vs. PCIT (Central), Pune

In the result, the appeal of the assessee is dismissed

ITA 1027/PUN/2024[2019-20]Status: DisposedITAT Pune21 Apr 2025AY 2019-20

Bench: Dr.Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.1027/Pun/2024

Section 132Section 143(2)Section 143(3)Section 153DSection 263Section 263(1)Section 68

…सत्यमेव जयते IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “A”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.1027/PUN/2024 Assessment Year : 2019-20 Meenamani Ganga Builder LLP, San Mahu Complex, Office N5, Bund Garden Road, Opposite Poona Club, Pune 411 001, Maharashtra PAN: AAUFM6455H Vs. PCIT (Central), Pune Appellant Respondent Appellant by Revenue by Date of hearing Date of pronouncement : Shri Rajiv Thakkar : Shri Amol Khairnar : 28.01.2025 : 21.04.2025 आदेश / ORDER PER DR. MANISH BORAD, ACCOUNTANT MEMBER : This appeal filed at the instan…

DCIT CC 7(3), Mumbai vs. M/S Lotus Logistics and Developers Pvt Ltd., Mumbai

ITA 4058/MUM/2019[2008-09]Status: DisposedITAT Mumbai04 Apr 2025AY 2008-09

Bench: Shri B.R. Baskaran () & Shri Anikesh Banerjee ()

For Appellant: Shri Rishabh MehtaFor Respondent: Dr. K.R. Subhash (CIT-DR.)
Section 132Section 250Section 68Section 69C

…1 3697/Mum/2019 & Others Lotus Logistic & Developers Pvt Ltd IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI B.R. BASKARAN (ACCOUNTANT MEMBER) AND SHRI ANIKESH BANERJEE (JUDICIAL MEMBER) ITA No. A.Y. Appellant Respondent 4057/M/2019 2014-15 Deputy Commissioner M/s Lotus Logistics & of Income Tax, CC Developers Pvt Ltd, 7(3), Mumbai, 419, Laxmi Plaza, Laxmi Room No.655, 6th Industrial Estate, New Link Floor, Aayakar Bhavan, Road, Andheri, Mumbai-400 M.K. Road, Mumbai, 053 400020 PAN: AABCL1198G 4058/M/2019 2008-09 -do- -do- 4039/M/2010 2015-16 -do- -do- 6920/M/2019 2016-17 ACIT-CC…

DCIT, CC - 7(3), Mumbai vs. M/S A. M. Developers and Realtors, Mumbai

ITA 3041/MUM/2019[2012-13]Status: DisposedITAT Mumbai04 Apr 2025AY 2012-13

Bench: Shri B.R. Baskaran () & Shri Anikesh Banerjee ()

For Appellant: Shri Rishabh MehtaFor Respondent: Dr. K.R. Subhash (CIT-DR.)
Section 132Section 250Section 68Section 69C

…1 3697/Mum/2019 & Others Lotus Logistic & Developers Pvt Ltd IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI B.R. BASKARAN (ACCOUNTANT MEMBER) AND SHRI ANIKESH BANERJEE (JUDICIAL MEMBER) ITA No. A.Y. Appellant Respondent 4057/M/2019 2014-15 Deputy Commissioner M/s Lotus Logistics & of Income Tax, CC Developers Pvt Ltd, 7(3), Mumbai, 419, Laxmi Plaza, Laxmi Room No.655, 6th Industrial Estate, New Link Floor, Aayakar Bhavan, Road, Andheri, Mumbai-400 M.K. Road, Mumbai, 053 400020 PAN: AABCL1198G 4058/M/2019 2008-09 -do- -do- 4039/M/2019 2015-16 -do- -do- 6920/M/2024 2016-17 ACIT-CC…

DCIT - CC -7(3), Mumbai vs. M/S A. M. Constructions, Mumbai

ITA 3040/MUM/2019[2011-12]Status: DisposedITAT Mumbai04 Apr 2025AY 2011-12

Bench: Shri B.R. Baskaran () & Shri Anikesh Banerjee ()

For Appellant: Shri Rishabh MehtaFor Respondent: Dr. K.R. Subhash (CIT-DR.)
Section 132Section 250Section 68Section 69C

…1 3697/Mum/2019 & Others Lotus Logistic & Developers Pvt Ltd IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI B.R. BASKARAN (ACCOUNTANT MEMBER) AND SHRI ANIKESH BANERJEE (JUDICIAL MEMBER) ITA No. A.Y. Appellant Respondent 4057/M/2019 2014-15 Deputy Commissioner M/s Lotus Logistics & of Income Tax, CC Developers Pvt Ltd, 7(3), Mumbai, 419, Laxmi Plaza, Laxmi Room No.655, 6th Industrial Estate, New Link Floor, Aayakar Bhavan, Road, Andheri, Mumbai-400 M.K. Road, Mumbai, 053 400020 PAN: AABCL1198G 4058/M/2019 2008-09 -do- -do- 4039/M/2019 2015-16 -do- -do- 6920/M/2024 2016-17 ACIT-CC…

Income Tax Officer, Ward-2(3)(1), Surat vs. Manidhara Realty LLP, Surat

In the result, the appeal of the Revenue is dismissed

ITA 327/SRT/2024[2017-18]Status: DisposedITAT Surat03 Apr 2025AY 2017-18

Bench: Shri Pawan Singh & Shri Bijayananda Prusethआयकर अपील सं./Ita No.327/Srt/2024 Assessment Year: (2017-18) (Physical Court Hearing) Income Tax Officer Manidhara Realty Llp बनाम/ Ward-2(3)(1), Surat Room 501, International Business Centre, Vs. No.614, Aayakar Bhawan, Dumas Road, Piplod, Surat-395 0017 Majura Gate, Surat-395001 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Abcfm 2991 F (अपीलाथ"/Appellant) (""थ" /Respondent)

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

…IN THE INCOME-TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.327/SRT/2024 Assessment Year: (2017-18) (Physical court hearing) Income Tax Officer Manidhara Realty LLP बनाम/ Ward-2(3)(1), Surat Room 501, International Business Centre, Vs. NO.614, Aayakar Bhawan, Dumas Road, Piplod, Surat-395 0017 Majura Gate, Surat-395001 "थायीलेखासं./जीआइआरसं./PAN/GIR No: ABCFM 2991 F (अपीलाथ"/Appellant) (""थ" /Respondent) िनधा"रती की ओर से /Appellant by Shri Rasesh Shah, CA राज" की ओर से /Respondent by Shri Mukesh Jain, Sr-DR…

ITO, Ward-1(2)(1), Ahmedabad vs. Ms Goodfarm Rearing, Ahmedabad

In the result, the appeal of the Revenue stands dismissed

ITA 1081/AHD/2023[2018-19]Status: DisposedITAT Ahmedabad01 Apr 2025AY 2018-19

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं/Ita No.1081/Ahd/2023 निर्धारण वर्ष / Assessment Year : 2018-19 The Ito Ms Goodfarm Rearing Ward-1(2)(1) Ahmedabad बनाम/ V/S. 22-23, Shrimali Society Opp. Navrangpura Police Station Ahmedabad – 380 009 स्थायी लेखा सं./Pan: Aarfg 8677 L अपीलार्थी/ (Appellant) प्रत्यर्थी / (Respondent) Assessee By : Shri Tushar Hemani, Sr.Advocate & Shri Parimalsinh B. Parmar, Ar Revenue By : Shri A.P. Singh, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 27/03/2025 घोषणा की तारीख / Date Of Pronouncement: 01/04/2025 आदेश/Order Per Makarand V. Mahadeokar, Am: This Appeal By The Revenue Is Directed Against The Order Dated 26.09.2023 Passed By The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [Hereinafter Referred To As “Cit(A)"] For The

For Appellant: Shri Tushar Hemani, Sr.Advocate &For Respondent: Shri A.P. Singh, CIT-DR
Section 115BSection 133(6)Section 143(3)Section 144BSection 271ASection 68

…f this contention, reliance was placed on various judicial precedents including the judgement of Hon'ble High Court of Gujarat in case of CIT v. Pankaj Dyestuff Industries – I.T. Ref. No. 241 of 1993 and PCIT v. Vaishnodevi Refoils & Solvex reported at (2018) 89 Taxmann.com 80. 8.1. The AR also submitted that the assessee had discharged the initial onus cast under section 68 by furnishing complete particulars and supporting documentary evidences. It was further submitted that the Ld. CIT(A), after considering these materials and recording a factual finding in para 6.3 of the appellate order, rightly deleted the a…

Hilton Commodities Pvt. Ltd., Kolkata vs. ITO, Ward-5(3), Kolkata

In the result, the appeal of the revenue is dismissed

ITA 676/KOL/2024[2009-10]Status: DisposedITAT Kolkata24 Feb 2025AY 2009-10

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm Hilton Commodities Pvt. Ltd. Ito, Ward 5(3) 9/12, Lal Bazar Street, Aaykar Bhavan, P-7, Mercantile Building, Block-B, Chowringhee Square, Vs. 3Rd Floor, No.10, Kolkata-700069, West Bengal Kolkata-700001, West Bengal (Appellant) (Respondent) Pan No. Aacch1011P Assessee By : Shri Soumitra Choudhury, Ar Revenue By : Shri S Datta, Cit Dr Date Of Hearing: 08.01.2025 Date Of Pronouncement : 24.02.2025

For Appellant: Shri Soumitra Choudhury, ARFor Respondent: Shri S Datta, CIT DR
Section 131Section 143(1)Section 143(2)Section 144Section 147Section 148Section 14ASection 263Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, KOLKATA BEFORE SHRI RAJESH KUMAR, AM AND SHRI PRADIP KUMAR CHOUBEY, JM Hilton Commodities Pvt. Ltd. ITO, Ward 5(3) 9/12, Lal Bazar Street, Aaykar Bhavan, P-7, Mercantile Building, Block-B, Chowringhee Square, Vs. 3rd Floor, No.10, Kolkata-700069, West Bengal Kolkata-700001, West Bengal (Appellant) (Respondent) PAN No. AACCH1011P Assessee by : Shri Soumitra Choudhury, AR Revenue by : Shri S Datta, CIT DR Date of hearing: 08.01.2025 Date of pronouncement : 24.02.2025 O R D E R Per Rajesh Kumar, AM: This is an appeal preferred by the assessee against the order of th…

Income Tax Officer, Ward-1, Ichalkaranji vs. Jaikishan Textile Traders LLP, Ichalkaranji

Appeal is dismissed in above terms

ITA 803/PUN/2023[2018-19]Status: DisposedITAT Pune15 Oct 2024AY 2018-19

Bench: Shri R.K. Panda & Shri S.S. Godaraनिर्धारण वषा / Assessment Year : 2018-19 Ito, Ward-1, Vs. Jaikishan Textile Traders Llp, Ichalkaranji Shop No.1, Cloth & Yarn Mer. Asso. Bldg, Kagwade Mala, Ichalkaranji – 416115 Pan : Aamfj9148E Appellant Respondent

Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R.K. PANDA, VICE PRESIDENT AND SHRI S.S. GODARA, JUDICIAL MEMBER निर्धारण वषा / Assessment Year : 2018-19 ITO, Ward-1, Vs. Jaikishan Textile Traders LLP, Ichalkaranji Shop No.1, Cloth and Yarn Mer. Asso. Bldg, Kagwade Mala, Ichalkaranji – 416115 PAN : AAMFJ9148E Appellant Respondent Assessee by Shri Pramod S Shingte Revenue by Shri Ravi Prakash Date of hearing 14-10-2024 Date of pronouncement 15-10-2024 आदेश / ORDER PER S.S. GODARA, JM : This Revenue‟s appeal for AY 2018-19 arises against the NFAC, Delhi‟s order dated 17-05-2023 passed in case…

DCIT, Circle-2, Pune vs. Vastushodh Realty, Pune

Appeal is dismissed in above terms

ITA 254/PUN/2024[2018-19]Status: DisposedITAT Pune12 Sept 2024AY 2018-19

Bench: Shri R.K. Panda & Shri S.S. Godaraआयकर अपील आयकर अपील संसंसंसं. / Ita No.254/Pun/2024 आयकर आयकर अपील अपील िनधा"रण वष" / Assessment Year: 2018-19

For Appellant: NoneFor Respondent: Shri Arvind Desai
Section 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE BEFORE SHRI R.K. PANDA, VICE PRESIDENT AND SHRI S.S. GODARA, JUDICIAL MEMBER आयकर अपील आयकर अपील संसंसंसं. / ITA No.254/PUN/2024 आयकर आयकर अपील अपील िनधा"रण वष" / Assessment Year: 2018-19 DCIT, Circle-2, Vastushodh Realty, बनाम बनाम / बनाम बनाम Pune Office No.101 & 102, Lotus Plaza, Karve Road, V/s. Opposite Karishma Society, Pune – 411 038 Maharashtra PAN : AAJFV8897P .......अपीलाथ" / Appellant ……""यथ" / Respondent Assessee by : None Revenue by : Shri Arvind Desai सुनवाई क" तारीख / Date of Hearing : 10.09.2024 घोषणा क" तारीख / Date of Pronouncement : 12.09…

Income Tax Officer, Vejalpur vs. Samvatt Properties LLP, Ahmedabad

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

ITA 277/AHD/2024[2016-17]Status: DisposedITAT Ahmedabad28 Aug 2024AY 2016-17

Bench: Shri T.R. Senthil Kumar (Judicial Member), Shri Makarand Vasant Mahadeokar (Accountant Member)

Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “A” BENCH Before: Shri T.R. Senthil Kumar, Judicial Member And Shri Makarand Vasant Mahadeokar, Accountant Member ITA No: 277/Ahd/2024 Assessment Year: 2016-17 Income Tax Officer, Samvatt Properties LLP Ward-1(1)(1), GF-04 & FF-104 Ahmedabad Vs Turquoise Building, NR. Panchwati Cirlce, C.G. Road, Ellisbridge, (Appellant) Ahmedabad-380007 Gujarat PAN: ACYFS7498E (Respondent) Assessee Represented: Shri D.K. Parikh, A.R. Revenue Represented: Smt. Trupti Patel, Sr.D.R. Date of hearing : 22-08-2024 Date of pronouncement : 28-08-2024 आदेश/ORDER PER : T.R. SENTHIL…

Kapil Alcotech LLP, Aurangabad vs. Deputy Commissioner of Income Tax Circle - 1, Aurangabad

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 557/PUN/2024[2020-21]Status: DisposedITAT Pune09 Aug 2024AY 2020-21

Bench: Shri R. K. Panda & Ms Astha Chandraassessment Year : 2020-21

For Appellant: Shri K P DewaniFor Respondent: Shri Pankaj Kumar
Section 143(2)Section 143(3)Section 250Section 250(1)Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS ASTHA CHANDRA, JUDICIAL MEMBER Assessment Year : 2020-21 Kapil Alcotech LLP DCIT, Circle – 1, Aurangabad Plot No.E-45, MIDC Chikalthana, Vs. Aurangabad – 431136 PAN: AAQFK3855R (Appellant) (Respondent) Assessee by : Shri K P Dewani Department by : Shri Pankaj Kumar Date of hearing : 19-06-2024 Date of pronouncement : 09-08-2024 O R D E R PER R.K. PANDA, VP : This appeal filed by the assessee is directed against the order dated 14.03.2024 of the CIT(A) / NFAC, Delhi relating to assessment year 2020-21. 2. F…

M/S Om Namah Shivay Trading Company, Paraola vs. Deputy Commissioner of Income-Tax, Circle -1, Jalgaon

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

ITA 511/PUN/2023[2017-18]Status: DisposedITAT Pune29 Apr 2024AY 2017-18

Bench: Shri R. K. Panda & Shri S.S. Godaraassessment Year : 2017-18

For Appellant: Shri Sanket M JoshiFor Respondent: Shri Ramnath P Murkunde
Section 131Section 131(1)(d)Section 133(6)Section 143(2)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND SHRI S.S. GODARA, JUDICIAL MEMBER Assessment Year : 2017-18 M/s. Om Namah Shivay Trading Company DCIT, Circle 1, Jalgaon Gat No.37/3, Borarde Shivar, Amalner Vs. Road, Parola – 425111 PAN : AABFO6846M (Appellant) (Respondent) Assessee by : Shri Sanket M Joshi Department by : Shri Ramnath P Murkunde Date of hearing : 23-04-2024 Date of pronouncement : 29-04-2024 O R D E R PER R. K. PANDA, VP : This appeal filed by the assessee is directed against the order dated 22.02.2023 of the CIT(A)/NFAC, Delhi relating to…

PCIT v. Vaishnodevi Refoils & Solvex (89 Taxmann.com 80) — Cited in 46 Judgments | BharatTax