PCIT v. Wel Intertrade Pvt. Ltd.

152 Taxmann.com 663High Court2023#9417 most cited

What is PCIT v. Wel Intertrade Pvt. Ltd. authority for?

An addition under section 68 for unexplained cash credit cannot be made merely because the creditor did not respond to a notice issued under section 133(6), provided the assessee has discharged its primary onus of proving the identity, capacity, and genuineness of the transaction.

11

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2024 to 2026.

Also referred to as

PCIT v. Wel Intertrade Pvt. Ltd. · section 68 · section 133(6) · unexplained cash credit · onus of proof · creditworthiness of creditor · genuineness of transaction · share application money · addition u/s 68 · Delhi High Court

Sections most often in play

Section 143(3)Section 133(6)Section 68Section 142(1)Section 145(3)Section 194CSection 143(2)Section 144B
Read the full judgment

Issues it is cited on

onus of proofsource of sourcecreditworthiness of the creditoraddition under section 68principal commissioner of income-taxshare application moneyaddition u/s 68section 145(3)section 133complete scrutinysection 133(6)unexplained cash credit

Judgments citing PCIT v. Wel Intertrade Pvt. Ltd.

Vishnulaxmi Silk Mills, Andheri East vs. Income Tax Officer Ward 23(3)(6) Mumbai, Lalbaug

In the result, this ground of appeal is also allowed

ITA 4877/MUM/2025[2013-14]Status: DisposedITAT Mumbai06 Apr 2026AY 2013-14

Bench: Shri Pawan Singh & Shri Arun Khodpia(Physicalhearing) Vishnulaxmi Silk Mills, Income Tax Officer Building No.-6 29A, Mittal Industrial Vs Ward 23(3)(6), Piramal Chamber, Estate, Andheri, Kurla Road, Lal-Baug, Mumbai- 400012. Andheri (East), J.B. Nagar S.O, Mumbai- 400059. [Pan: Aaafv3106C]

Section 143(3)Section 254(1)Section 40A(2)(b)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND SHRI ARUN KHODPIA, ACCOUNTANT MEMBER (Physicalhearing) Vishnulaxmi Silk Mills, Income Tax Officer Building No.-6 29A, Mittal Industrial Vs Ward 23(3)(6), Piramal Chamber, Estate, Andheri, Kurla Road, Lal-Baug, Mumbai- 400012. Andheri (East), J.B. Nagar S.O, Mumbai- 400059. [PAN: AAAFV3106C] Appellant / Assessee Respondent / Revenue Assessee by Shri Satyaprakash Singh, CA Revenue by Shri Harshad M. Karnik- Sr. DR Date of hearing 07.01.2026 Date of pronouncement 06.04.2026 Order under section 254(1) of Income Ta…

ITO, Delhi vs. Apace Developers Pvt Ltd, Delhi

In the result, appeal of the Revenue is dismissed

ITA 856/DEL/2025[2016-17]Status: DisposedITAT Delhi01 Apr 2026AY 2016-17

Bench: Shri Anubhav Sharma & Shri Manish Agarwal[Assessment Year : 2016-17] Apace Developers Pvt.Ltd. Vs Ito Flat No.1034, Ground Floor, C.R.Building Kondli Gharol, Mayur Vihar, I.P.Estate Phase-Iii, Delhi-110096 Delhi-110002. Pan-Aahca5732D Appellant Respondent [Assessment Year : 2016-17] Ito Vs Apace Developers Pvt.Ltd. C.R.Building Flat No.1034, Ground Floor, I.P.Estate Kondli Gharol, Mayur Vihar, Delhi-110002. Phase-Iii, Delhi-110096 Pan-Aahca5732D Appellant Respondent Appellant By Shri Akhilesh Kumar, Adv. & Shri Govind Agarwal, Ca Respondent By Shri Jitender Singh, Cit Dr Date Of Hearing 03.02.2026 Date Of Pronouncement 01.04.2026

Section 142(1)Section 143(2)Section 143(3)Section 250

…ITA No.204 & 856/Del/2025 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “A” BENCH: NEW DELHI BEFORE SHRI ANUBHAV SHARMA, JUDICIAL MEMBER & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER [Assessment Year : 2016-17] Apace Developers Pvt.Ltd. vs ITO Flat No.1034, Ground Floor, C.R.Building Kondli Gharol, Mayur Vihar, I.P.Estate Phase-III, Delhi-110096 Delhi-110002. PAN-AAHCA5732D APPELLANT RESPONDENT [Assessment Year : 2016-17] ITO vs Apace Developers Pvt.Ltd. C.R.Building Flat No.1034, Ground Floor, I.P.Estate Kondli Gharol, Mayur Vihar, Delhi-110002. Phase-III, Delhi-110096 PAN-AAHCA5732D APPELLANT RESPONDENT Appellant by S…

Apace Developers Pvt Ltd, Ghaziabad vs. ITO Ward-3(1), Delhi

In the result, appeal of the Revenue is dismissed

ITA 204/DEL/2025[2016-17]Status: DisposedITAT Delhi01 Apr 2026AY 2016-17

Bench: Shri Anubhav Sharma & Shri Manish Agarwal[Assessment Year : 2016-17] Apace Developers Pvt.Ltd. Vs Ito Flat No.1034, Ground Floor, C.R.Building Kondli Gharol, Mayur Vihar, I.P.Estate Phase-Iii, Delhi-110096 Delhi-110002. Pan-Aahca5732D Appellant Respondent [Assessment Year : 2016-17] Ito Vs Apace Developers Pvt.Ltd. C.R.Building Flat No.1034, Ground Floor, I.P.Estate Kondli Gharol, Mayur Vihar, Delhi-110002. Phase-Iii, Delhi-110096 Pan-Aahca5732D Appellant Respondent Appellant By Shri Akhilesh Kumar, Adv. & Shri Govind Agarwal, Ca Respondent By Shri Jitender Singh, Cit Dr Date Of Hearing 03.02.2026 Date Of Pronouncement 01.04.2026

Section 142(1)Section 143(2)Section 143(3)Section 250

…ITA No.204 & 856/Del/2025 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “A” BENCH: NEW DELHI BEFORE SHRI ANUBHAV SHARMA, JUDICIAL MEMBER & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER [Assessment Year : 2016-17] Apace Developers Pvt.Ltd. vs ITO Flat No.1034, Ground Floor, C.R.Building Kondli Gharol, Mayur Vihar, I.P.Estate Phase-III, Delhi-110096 Delhi-110002. PAN-AAHCA5732D APPELLANT RESPONDENT [Assessment Year : 2016-17] ITO vs Apace Developers Pvt.Ltd. C.R.Building Flat No.1034, Ground Floor, I.P.Estate Kondli Gharol, Mayur Vihar, Delhi-110002. Phase-III, Delhi-110096 PAN-AAHCA5732D APPELLANT RESPONDENT Appellant by S…

Instakart Services Private Limited, Bangalore vs. ACIT, Special Range-3, Bangalore

In the result appeal of the Revenue is hereby dismissed

ITA 544/BANG/2025[2017-18]Status: DisposedITAT Bangalore18 Dec 2025AY 2017-18

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

For Appellant: Shri Ajay Vohra, Sr. Advocate and Ms. AnkitaFor Respondent: Shri Shivanad Kalakeri, CIT

…` IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA No.496, 543 & 544/Bang/2025 S.A No.25/Bang/2025 [In ITA No.496/Bang/2025 Assessment Year: 2016-17 to 2017-18 Instakart Services Pvt. Ltd., Vs. The Asst. Commissioner of Alyssa, Begonia and Clover, Embassy Income Tax, Central Circle – 1(4), Tech Village, Outer Ring Road, Bengaluru. Ballandur S.O, Devara Beesana Halli, . Bangalore – 560 103. PAN – AADCI 8374 D APPELLANT RESPONDENT ITA No.530 & 531/Bang/2025 Assessment Year: 2017-18 - 2018-19 The Asst. Commissioner o…

Sunil Kumar Agarwal, Jaipur vs. ACIT, Cen. Cir-2, Jaipur

In the result the appeal of the assessee in ITA no

ITA 513/JPR/2025[2016-17]Status: DisposedITAT Jaipur14 Oct 2025AY 2016-17
For Appellant: Shri S. L. Poddar, AdvFor Respondent: Mrs. Anita Rinesh, JCIT, Sr-DR
Section 132Section 139Section 153ASection 234B

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA Nos. 513 & 519 to 521/JP/2025 fu/kZkj.k o"kZ@Assessment Years : 2016-17 & 2018-19 to 2020-21 cuke Sunil Kumar Agarwal ACIT, Vs. 395, Narnoli Mansion, Outside Central Circle-2, Sanganeri Gate, Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ABRPA9601M vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITSS No. 03/JP/2025 fu/kZkj.k…

Assistant Commissioner of Income Tax, Jalandhar vs. M/S Jasdeep Kaur Chadha, Jalandhar

In the result, the appeal of the assessee is allowed and the revenue appeal is dismissed

ITA 359/ASR/2025[2018-19]Status: DisposedITAT Amritsar22 Aug 2025AY 2018-19

Bench: Sh. Udayan Das Gupta & Sh. Khettra Mohan Roy

Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE SH. UDAYAN DAS GUPTA, JUDICIAL MEMBER AND SH. KHETTRA MOHAN ROY, ACCOUNTANT MEMBER I.T.A. No. 250/Asr/2025 Assessment Year: 2018-19 Jasdeep Kaur Chadha, Vs. DCIT, Circle-4, Jalandhar, 5, Defence Colony, Jalandhar. Jalandhar City, Jalandhar. [PAN: AAMFJ9095L] (Respondent) (Appellant) I.T.A. No. 359/Asr/2025 Assessment Year: 2018-19 Asstt. Commissioner of Income Vs. Jasdeep Kaur Chadha, Tax, Jalandhar, 5, Defence Jalandhar. Colony, Jalandhar City, Jalandhar. [PAN: AAMFJ9095L] (Respondent) (Appellant) Appellant by Sh. Sudhir Sehgal, Adv.…

Jasdeep Kaur Chadha-Jalandhar, Punjab vs. Jao the DCIT Circle-4 Jalandhar, Punjab

In the result, the appeal of the assessee is allowed and the revenue appeal is dismissed

ITA 250/ASR/2025[2018-2019]Status: DisposedITAT Amritsar22 Aug 2025AY 2018-2019

Bench: Sh. Udayan Das Gupta & Sh. Khettra Mohan Roy

Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE SH. UDAYAN DAS GUPTA, JUDICIAL MEMBER AND SH. KHETTRA MOHAN ROY, ACCOUNTANT MEMBER I.T.A. No. 250/Asr/2025 Assessment Year: 2018-19 Jasdeep Kaur Chadha, Vs. DCIT, Circle-4, Jalandhar, 5, Defence Colony, Jalandhar. Jalandhar City, Jalandhar. [PAN: AAMFJ9095L] (Respondent) (Appellant) I.T.A. No. 359/Asr/2025 Assessment Year: 2018-19 Asstt. Commissioner of Income Vs. Jasdeep Kaur Chadha, Tax, Jalandhar, 5, Defence Jalandhar. Colony, Jalandhar City, Jalandhar. [PAN: AAMFJ9095L] (Respondent) (Appellant) Appellant by Sh. Sudhir Sehgal, Adv.…

DCIT, Circle-I, Ludhiana vs. Adinath Textiles Limited, Ludhiana

In the result both the appeal filed by the Revenue and Cross objection filed by the Assessee are dismissed

ITA 122/CHANDI/2024[2012-13]Status: DisposedITAT Chandigarh23 Jul 2025AY 2012-13

Bench: the appeal is finally heard or disposed off.

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Shri Manav Bansal, CIT, DR
Section 147Section 148Section 68Section 69C

…आयकर अपीलीय अिधकरण,च"ीगढ़ "ायपीठ “ए” , च"ीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH HEARING THROUGH: PHYSICAL MODE "ी राजपाल यादव, उपा"" एवं "ी कृणव" सहाय, लेखा सद" BEFORE: SHRI RAJPAL YADAV, VP & SHRI. KRINWANT SAHAY, AM आयकर अपील सं./ ITA No.122/Chd/ 2024 िनधा"रण वष" / Assessment Year : 2012-13 The DCIT बनाम M/s Adinath Textiles Circle-1, Ludhiana Limited K-302/1, Bholapur, Sahabana, Chandigarh Road, Ludhiana "ायी लेखा सं./PAN NO: AABCA9074E अपीलाथ"/Appellant ""थ"/Respondent CROSS OBJECTION NO. 22/Chd/2024 In (आयकर अपील सं./ ITA No.122/Chd/ 2024) िनधा"रण वष" / Assessment Year : 2…

ACIT, Circle-2(2)(1), Bangalore vs. Vastimal Bhim Raj Sancheti, Bangalore

In the result, the appeals of the Revenue are dismissed

ITA 441/BANG/2024[2016-17]Status: DisposedITAT Bangalore04 Dec 2024AY 2016-17

Bench: Shri Laxmi Prasad Sahu & Shri Soundararajan K

For Appellant: Shri. Prashanth GS, ARFor Respondent: Shri. Subramanian, JCIT(DR)(ITAT), Bengaluru
Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER AND SHRI SOUNDARARAJAN K, JUDICIAL MEMBER ITA Nos.440, 441/Bang/2024 Assessment Years : 2015-16, 2016-17 The Income Tax Officer, Vs. Shri. Vastimal Bhim Raj Sancheti, Ward – 7(2)(2), #23 3rd Main Road, 2nd Cross, Bengaluru. Chamrajpet, Bengaluru – 560 019. PAN : AGZPS 6277 L APPELLANT RESPONDENT Assessee by : Shri. Prashanth GS, AR. Revenue by : Shri. Subramanian, JCIT(DR)(ITAT), Bengaluru. Date of hearing : 20.11.2024 Date of Pronouncement : 04.12.2024 O R D E R Per Laxmi Prasad Sahu, Accountant Member Th…

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…

Vijay Kumar Chopda, Sendhwa vs. Income Tax Officer, Sendhwa, Income Tax Department

Appeal is allowed

ITA 390/IND/2024[2017-18]Status: HeardITAT Indore02 Sept 2024AY 2017-18

Bench: Shri Vijay Pal Rao & Shri B.M. Biyaniassessment Year : 2017-18 Vijay Kumar Chopda, Income-Tax Officer, Village Talwada Bujurg, Sendhwa, बनाम/ Barwani Vs. (Assessee/Appellant) (Revenue/Respondent) Pan: Aorpc9984J Assessee By Shri Santosh Deshmukh, Ca Revenue By Shri Ashish Porwal, Sr. Dr. Date Of Hearing 28.08.2024 Date Of Pronouncement 02.09.2024

Section 133(6)Section 143(2)Section 143(3)Section 69A

…आयकर अपीलीय अिधकरण, इंदौर "ायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER Assessment Year : 2017-18 Vijay Kumar Chopda, Income-tax Officer, Village Talwada Bujurg, Sendhwa, बनाम/ Barwani Vs. (Assessee/Appellant) (Revenue/Respondent) PAN: AORPC9984J Assessee by Shri Santosh Deshmukh, CA Revenue by Shri Ashish Porwal, Sr. DR. Date of Hearing 28.08.2024 Date of Pronouncement 02.09.2024 आदेश / O R D E R Per B.M. Biyani, A.M.: Feeling aggrieved by appeal-order dated 28.02.2024 passed by learned Commissioner of…

PCIT v. Wel Intertrade Pvt. Ltd. (152 Taxmann.com 663) — Cited in 11 Judgments | BharatTax