Pr. CIT (Central)-1, Kolkata v. NRA Iron & Steel Pvt. Ltd. (

117 Taxmann.com 752Supreme Court of India2020#9318 most cited

What is Pr. CIT (Central)-1, Kolkata v. NRA Iron & Steel Pvt. Ltd. ( authority for?

The appellate authorities must consider and appreciate the principles laid down by the Supreme Court, particularly when assessing the genuineness of transactions and unexplained cash credits.

11

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2022 to 2026.

Also referred to as

Pr. CIT (Central)-1 · Kolkata v. NRA Iron & Steel Pvt. Ltd. · section 68 · share application money · genuineness of transaction · unexplained cash credit · CIT(A) appreciation of principles · opportunity of being heard

Sections most often in play

Section 68Section 250Section 143(3)Section 147Section 148Section 115BBESection 131Section 133(6)

Issues it is cited on

share application moneygenuineness of the transactionaccommodation entryunexplained cash creditsection 68appeal before the tribunalopportunity of being heardsection 147section 148transfercompanysection 250

Judgments citing Pr. CIT (Central)-1, Kolkata v. NRA Iron & Steel Pvt. Ltd. (

Prafulla Kumar Malakar, Income Tax Officer, Ward-12(1), Kolkata vs. Kalawati Investments & Trading P Ltd., Kolkata

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

ITA 134/KOL/2025[2015-16]Status: DisposedITAT Kolkata20 Feb 2026AY 2015-16

Bench: Shri George Mathan & Shri Rakesh Mishra

Section 144Section 147Section 148Section 250Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘B’ BENCH AT KOLKATA Before SHRI GEORGE MATHAN, JUDICIAL MEMBER & SHRI RAKESH MISHRA, ACCOUNTANT MEMBER ITA No.: 134/KOL/2025 Assessment Year: 2015-16 ITO, Ward-12(1), Kolkata Kalawati Investments & Vs. Trading P. Ltd. (Appellant) (Respondent) PAN: AABCK1559L Appearances: Assessee represented by : Amit Kr. Shah, Adv. Department represented by : Pradip Dungdung, JCIT, Sr. DR. Date of concluding the hearing : 12-February-2026 Date of pronouncing the order : 20-February-2026 ORDER PER RAKESH MISHRA, ACCOUNTANT MEMBER: This appeal filed by the Revenue is against the order…

Principal Commissioner of Income Tax 2 Kolkata vs. M/S Royal Touch Fablon Private Limited

The appeal is dismissed

ITAT/132/2025HC Calcutta03 Dec 2025

Bench: HON'BLE JUSTICE RAJARSHI BHARADWAJ,HON'BLE JUSTICE UDAY KUMAR

Section 143(2)Section 147Section 148Section 68

…ORDER OD-18 ITAT/132/2025 IA NO:GA/2/2025 IN THE HIGH COURT AT CALCUTTA SPECIAL JURISDICTION (INCOME TAX) ORIGINAL SIDE PRINCIPAL COMMISSIONER OF INCOME TAX-2, KOLKATA VS. M/S. ROYAL TOUCH FABLON PRIVATE LIMITED BEFORE: THE HON’BLE JUSTICE RAJARSHI BHARADWAJ AND THE HON’BLE JUSTICE UDAY KUMAR Date : 3rd December, 2025. Appearance: Mr. Prithu Dudhoria, Adv. …for Appellant Mr. S. M. Surana Adv. Mrs. Swapna Das, Adv. Mr. Siddharth Das, Adv. …for Respondent The Court: Learned counsel appearing for the appellant/revenue suggests the following questions arise for c…

Principal Commissioner of Income Tax 2 Kolkata vs. Goodview Marketing Pvt Ltd

Accordingly, the appeal fails and is dismissed

ITAT/114/2025HC Calcutta03 Sept 2025

Bench: : The Hon’Ble The Chief Justice T.S. Sivagnanam & The Hon’Ble Justice Chaitali Chatterjee (Das) Date: 3Rd September, 2025 Appearance: Mr. Tilak Mitra, Adv. Mr. Prithu Dudhoria, Adv. …For Appellant Mr. J.P. Khaitan, Sr. Adv. Mr. Saumya Kejriwal, Adv. Ms. Ananya Rath, Adv. Mr. Navin Mittal, Adv. Mr. Debarghya Banerjee, Adv. …For Respondent

Section 143(1)Section 143(3)Section 144Section 147Section 260ASection 263Section 68

…OD-2 IN THE HIGH COURT AT CALCUTTA SPECIAL JURISDICTION (INCOME TAX) ORIGINAL SIDE ITAT/114/2025 GA/2/2025 PRINCIPAL COMMISSIONER OF INCOME TAX-2, KOLKATA VS. GOODVIEW MARKETING PVT. LTD. BEFORE : THE HON’BLE THE CHIEF JUSTICE T.S. SIVAGNANAM AND THE HON’BLE JUSTICE CHAITALI CHATTERJEE (DAS) DATE: 3RD SEPTEMBER, 2025 Appearance: Mr. Tilak Mitra, Adv. Mr. Prithu Dudhoria, Adv. …for Appellant Mr. J.P. Khaitan, Sr. Adv. Mr. Saumya Kejriwal, Adv. Ms. Ananya Rath, Adv. Mr. Navin Mittal, Adv. Mr. Debarghya Banerjee, Adv. …for Respondent The Court : This appeal filed by the appel…

Pramod Lakra Deputy Commissioner of Income Tax, Circle -11(1), Kolkata vs. Rudramukhi Vintrade Ltd., Kolkata

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

ITA 136/KOL/2025[2013-14]Status: DisposedITAT Kolkata08 Aug 2025AY 2013-14

Bench: Shri Pradip Kumar Choubey & Shri Rakesh Mishra

Section 147Section 148Section 250

…आयकर अपीलीय अधिकरण कोलकाता 'डी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘D’ BENCH, KOLKATA श्री प्रदीप कुमार चौबे, न्याधयक सदस्य एवं श्री राकेश धमश्रा, लेखा सदस्य के समक्ष Before SHRI PRADIP KUMAR CHOUBEY, JUDICIAL MEMBER & SHRI RAKESH MISHRA, ACCOUNTANT MEMBER I.T.A. No.: 136/KOL/2025 Assessment Year: 2013-14 DCIT, Circle-11(1), Kolkata Rudramukhi Vintrade Ltd. Vs. (Appellant) (Respondent) PAN: AAFCR9464F Appearances: Assessee represented by : Deep Agarwal, AR. Department represented by : S.B. Chakraborthy, Addl. CIT, Sr. DR. Date of concluding the hearing : 26 June, 2025 Date of pronouncin…

Principal Commissioner of Income Tax 2 Kolkata vs. M/S Zulu Merchandise Pvt Ltd

The appeal is allowed the order passed by

ITAT/88/2025HC Calcutta01 Aug 2025

Bench: THE HON'BLE THE CHIEF JUSTICE T.S SIVAGNANAM,HON'BLE JUSTICE CHAITALI CHATTERJEE (DAS)

Section 142(1)Section 143(2)Section 260ASection 68

…ITAT NO. 88 OF 2025 REPORTABLE Page 1 of 24 IN THE HIGH COURT OF JUDICATURE AT CALCUTTA SPECIAL JURISDICTION (INCOME TAX) ORIGINAL SIDE RESERVED ON: 23.07.2025 DELIVERED ON:01.08.2025 CORAM: THE HON’BLE THE CHIEF JUSTICE T.S. SIVAGNANAM AND THE HON’BLE JUSTICE CHAITALI CHATTERJEE (DAS) ITAT/88/2025 (IA NO: GA/2/2025) PRINCIPAL COMMISSIONER OF INCOME TAX CENTRAL- 2, KOLKATA VERSUS M/S. ZULU MERCHANDISE PRIVATE LIMITED Appearance:- Mr. Vipul Kundalia, Sr. Adv. Mr. Prithu Dudheria, Sr. Standing Counsel. .….For the Appellant. Mr. Agnibesh Sengupta, Adv. Mr. Dwip Raj…

ACIT-24(1), Mumbai vs. Ramesh Kumar Jain, Mumbai

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

ITA 192/MUM/2025[2019-20]Status: DisposedITAT Mumbai24 Jul 2025AY 2019-20

Bench: Shri Vikram Singh Yadav & Shri Anikesh Banerjeeassessment Year : 2019-20 Acit-24(1), Ramesh Kumar Jain, 601, 6Th Floor, B-502, Oberoi Skyheight, Piramal Chambers, Vs. Cross Road Lokhandwala, Lalbaugh, Parel, Andheri (W), Mumbai-400012. Mumbai-400053. Pan : Adipj4196P (Appellant) (Respondent) For Assessee : Shri Rushabh Mehta For Revenue : Shri Uma Shankar Prasad, Cit-Dr Date Of Hearing : 11-06-2025 Date Of Pronouncement : 24-07-2025 O R D E R Per Vikram Singh Yadav, A.M : This Is An Appeal Filed By The Revenue Against The Order Of The Ld. Commissioner Of Income Tax(Appeals)-48, Mumbai [„Ld.Cit(A)‟], Dated 29-11-2024, Pertaining To Assessment Year (Ay) 2019-20, Wherein The Revenue Has Taken The Following Grounds Of Appeal:

For Appellant: Shri Rushabh MehtaFor Respondent: Shri Uma Shankar Prasad, CIT-DR
Section 131Section 133(6)Section 147Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “D” BENCH : MUMBAI BEFORE SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER Assessment Year : 2019-20 ACIT-24(1), Ramesh Kumar Jain, 601, 6th Floor, B-502, Oberoi Skyheight, Piramal Chambers, vs. Cross Road Lokhandwala, Lalbaugh, Parel, Andheri (W), Mumbai-400012. Mumbai-400053. PAN : ADIPJ4196P (Appellant) (Respondent) For Assessee : Shri Rushabh Mehta For Revenue : Shri Uma Shankar Prasad, CIT-DR Date of Hearing : 11-06-2025 Date of Pronouncement : 24-07-2025 O R D E R PER VIKRAM SINGH YADAV, A.M : This is an appeal filed by the Rev…

Pramod Lakra, Deputy Commissioner of Income Tax, Circle 11(1), Kolkata vs. M/S. Amicus Healthcare Services & Solutions Pvt. Ltd., Kolkata

Appeal of the revenue is dismissed

ITA 2572/KOL/2024[2013-14]Status: DisposedITAT Kolkata09 Jul 2025AY 2013-14

Bench: SHRI GEORGE MATHAN, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)

Section 143(2)Section 148Section 148ASection 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH”, KOLKATA SHRI GEORGE MATHAN, JUDICIAL MEMBER SHRI SANJAY AWASTHI, ACCOUNTANT MEMBER I.T.A. No. 2572/KOL/2024 (Assessment Year 2013-14) Pramod Lakra, Deputy Commissioner of Income Tax, Circle 11(1), Kolkata Aayakar Bhawan, 6th Floor, P-7, Chowringhee Square, Kolkata – 700069 ……..…...…………….... Appellant vs. M/s Amicus Healthcare Services & Solutions Pvt. Ltd., 41, Ballygunge Terrace, Golpark, Kolkata – 700029 [PAN: AAGCA7409N] ................................. Respondent Appearances by: Assessee represented by : None Department represented by : Pankaj Pandey, Add…

ITO, Ward-5(1), Kolkata vs. M/S. Shivrashi Infraprojects Private Limited, Kolkata

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

ITA 2328/KOL/2024[2012-13]Status: DisposedITAT Kolkata18 Jun 2025AY 2012-13

Bench: Shri George Mathan & Shri Rakesh Mishra

Section 143(3)Section 250Section 68

…आयकर अपीलीय अधिकरण कोलकाता 'सी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA श्री जॉजज माथान, न्याधयक सदस्य एवं श्री राकेश धमश्रा, लेखा सदस्य के समक्ष Before SHRI GEORGE MATHAN, JUDICIAL MEMBER & SHRI RAKESH MISHRA, ACCOUNTANT MEMBER I.T.A. No.: 2328/KOL/2024 Assessment Year: 2012-13 ITO, Ward-5(1), Kolkata M/s. Shivrashi Infraprojects Vs. Private Limited (Appellant) (Respondent) PAN: AAQCS7270P Appearances: Department represented by : Praveen Kishore, CIT DR. Assessee represented by : None. Date of concluding the hearing : 22-May-2025 Date of pronouncing the order : 18-June-20…

ACIT Central Circle 2 (2), Chennai vs. M/S Midas Golden Distilleries Private Limited, Kanchipuram

In the result, the appeal filed by the Revenue is partly allowed

ITA 2562/CHNY/2017[2004-05]Status: DisposedITAT Chennai25 Apr 2025AY 2004-05

Bench: Shri Ss Viswanethra Ravi & Shri Jagadishआयकर अपील सं./Ita No.2562/Chny/2017 िनधा:रण वष: /Assessment Year: 2004-05

For Appellant: Shri T. Vasudevan, AdvocateFor Respondent: Shri A. Sasi Kumar, CIT
Section 143(3)

…आयकर अपीलीय अिधकरण, ‘डी’ "ायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH: CHENNAI "ी यस यस िव"ने" रिव, "ाियक सद एवं "ी जगदीश, लेखा सद के सम( BEFORE SHRI SS VISWANETHRA RAVI, JUDICIAL MEMBER AND SHRI JAGADISH, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.2562/Chny/2017 िनधा:रण वष: /Assessment Year: 2004-05 The Asst. Commissioner of M/s. Midas Golden Distilleries Pvt. Income Tax, Ltd., Central Circle-2(2), Vs. 2/207, Padappai Pushpagiri Road, Chennai. Srimathur Village, Sriperumbudur Taluk, Kanchipuram District – 601 301. [PAN: AADCM 9073D] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथG की ओर से/ Assessee…

Principal Commissioner of Income Tax 2 Kolkata vs. M/S Mundhra Construction Private Limited

ITAT/10/2025HC Calcutta07 Mar 2025

Bench: : The Hon'Ble The Chief Justice T.S Sivagnanam -A N D- The Hon'Ble Justice Chaitali Chatterjee (Das)

Section 260ASection 68

…1 OD - 6 IN THE HIGH COURT AT CALCUTTA SPECIAL JURISDICTION [INCOME TAX] ORIGINAL SIDE BEFORE : THE HON'BLE THE CHIEF JUSTICE T.S SIVAGNANAM -A N D- THE HON'BLE JUSTICE CHAITALI CHATTERJEE (DAS) ITAT/10/2025 IA NO: GA/1/2025 PRINCIPAL COMMISSIONER OF INCOME TAX 2 KOLKATA VS M/S MUNDHRA CONSTRUCTION PRIVATE LIMITED Mr. Aryak Dutt, Advocate Mr. Soumen Bhattacharjee, Advocate ….for the Appellant. Mr. S. M. Suraja, Advocate Mr. Bhaskar Sengupta, Advocate . . .for the Respondent. HEARD ON : 07.3.2025 JUDGMENT ON : 07.3…

Gowri Gopal Hospitals Private Limited, Hyderabad vs. Asst. Commissioner of Income Tax, Circle-2(2), Hyderabad

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

ITA 1305/HYD/2019[2013-14]Status: DisposedITAT Hyderabad27 Apr 2022AY 2013-14

Bench: Shri Lilet Kumar & Shri L. P. Sahum/S. Gowri Gopal Hospitals Pvt. Ltd., Hyderabad. Pan Aaccs 9035Q …..Appellant. Vs. Asst. Commissioner Of Income Tax, Circle 2(2), Hyderabad. …..Respondent. Appellant By : Shri K.K. Gupta, C.A. Respondent By : Shri T. Sunil Goutam. (D.R.) Date Of Hearing : 25.04.2022. Date Of Pronouncement : 27.04.2022. O R D E R Per Shri Laliet Kumar, J.M. : This Assessee’S Appeal For Asst. Year 2013-14 Arises From The Order Of Commissioner Of Income Tax (Appeals)-9, Hyderabad Dt.29.07.2019. 2. The Grounds Raised By The Learned A.R. In The Present Appeal Is As Under :

For Appellant: Shri K.K. Gupta, C.AFor Respondent: Shri T. Sunil Goutam. (D.R.)
Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD ‘A’ BENCH, HYDERABAD. BEFORE SHRI LILET KUMAR, JUDICIAL MEMBER AND SHRI L. P. SAHU, ACCOUNTANT MEMBER M/s. Gowri Gopal Hospitals Pvt. Ltd., Hyderabad. PAN AACCS 9035Q …..Appellant. Vs. Asst. Commissioner of Income Tax, Circle 2(2), Hyderabad. …..Respondent. Appellant By : Shri K.K. Gupta, C.A. Respondent By : Shri T. Sunil Goutam. (D.R.) Date of Hearing : 25.04.2022. Date of Pronouncement : 27.04.2022. O R D E R Per Shri Laliet Kumar, J.M. : This assessee’s appeal for Asst. Year 2013-14 arises from the order of Commissioner of Income Tax (Appeals)-9, Hyderabad dt.2…

Pr. CIT (Central)-1, Kolkata v. NRA Iron & Steel Pvt. Ltd. ( (117 Taxmann.com 752) — Cited in 11 Judgments | BharatTax