Pr. CIT v. Chain House International

M/S ASHTECH (INDIA) PRIVATE LIMITED,MUMBAI CITY vs. THE DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE 1(4), MUMBAI

In the result, the appeals of the assessee from AY 2013-14 to

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal ()

…ness of the transaction is proved. No contradictory material has been brought on record by the AO with respect to documentary evidences submitted. The appellant has also relied on the decision in the case of Pr. CIT v. Chain House International Pvt Ltd (2018) 174 DTR 97 (MP)(HC)where it is held that once genuniness, creditworthiness and identity of the investors are established, no addition can be made as cash credit on the ground that shares were issued at excess premium. 32.5 In the remand report the AO has reported that notice was issued to the appellant as well as the party concerned for detail supporting doc…

M/S ASHTECH (INDIA) PRIVATE LIMITED,MUMBAI CITY vs. DY. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(4), MUMBAI

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal ()

…ed. The appellant has also respect to documentary evidences submitted. The appellant has also relied on the decision i relied on the decision in the case of Pr. CIT v. Chain House International n the case of Pr. CIT v. Chain House International Pvt Ltd (2018) 174 DTR 97 (MP)(HC)where it is held that once Pvt Ltd (2018) 174 DTR 97 (MP)(HC)where it is held that once Pvt Ltd (2018) 174 DTR 97 (MP)(HC)where it is held that once genuineness, creditworthiness and identity of the investors are genuineness, creditworthiness and identity of the investors are genuineness, creditworthiness and identity of the investors are…

M/S ASHTECH (INDIA) PRIVATE LIMITED,MUMBAI CITY vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(4), MUMBAI

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal ()

…ed. The appellant has also respect to documentary evidences submitted. The appellant has also relied on the decision i relied on the decision in the case of Pr. CIT v. Chain House International n the case of Pr. CIT v. Chain House International Pvt Ltd (2018) 174 DTR 97 (MP)(HC)where it is held that once Pvt Ltd (2018) 174 DTR 97 (MP)(HC)where it is held that once Pvt Ltd (2018) 174 DTR 97 (MP)(HC)where it is held that once genuineness, creditworthiness and identity of the investors are genuineness, creditworthiness and identity of the investors are genuineness, creditworthiness and identity of the investors are…

M/S ASHTECH (INDIA) PRIVATE LIMITED,MUMBAI CITY vs. DY. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(4), MUMBAI

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal ()

…ed. The appellant has also respect to documentary evidences submitted. The appellant has also relied on the decision i relied on the decision in the case of Pr. CIT v. Chain House International n the case of Pr. CIT v. Chain House International Pvt Ltd (2018) 174 DTR 97 (MP)(HC)where it is held that once Pvt Ltd (2018) 174 DTR 97 (MP)(HC)where it is held that once Pvt Ltd (2018) 174 DTR 97 (MP)(HC)where it is held that once genuineness, creditworthiness and identity of the investors are genuineness, creditworthiness and identity of the investors are genuineness, creditworthiness and identity of the investors are…

M/S ASHTECH (INDIA) PRIVATE LIMITED ,MUMBAI vs. DY. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(4), MUMBAI

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal ()

…ed. The appellant has also respect to documentary evidences submitted. The appellant has also relied on the decision i relied on the decision in the case of Pr. CIT v. Chain House International n the case of Pr. CIT v. Chain House International Pvt Ltd (2018) 174 DTR 97 (MP)(HC)where it is held that once Pvt Ltd (2018) 174 DTR 97 (MP)(HC)where it is held that once Pvt Ltd (2018) 174 DTR 97 (MP)(HC)where it is held that once genuineness, creditworthiness and identity of the investors are genuineness, creditworthiness and identity of the investors are genuineness, creditworthiness and identity of the investors are…

M/S ASHTECH (INDIA) PRIVATE LIMITED,MUMBAI CITY vs. DY. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(4) , MUMBAI

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal ()

…ed. The appellant has also respect to documentary evidences submitted. The appellant has also relied on the decision i relied on the decision in the case of Pr. CIT v. Chain House International n the case of Pr. CIT v. Chain House International Pvt Ltd (2018) 174 DTR 97 (MP)(HC)where it is held that once Pvt Ltd (2018) 174 DTR 97 (MP)(HC)where it is held that once Pvt Ltd (2018) 174 DTR 97 (MP)(HC)where it is held that once genuineness, creditworthiness and identity of the investors are genuineness, creditworthiness and identity of the investors are genuineness, creditworthiness and identity of the investors are…

ASSISTANT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE 1 (4) MUMBAI, PRATISHTHA BHAVAN MUMBAI vs. ASHTECH INDIA PVT LTD (E-FILING), ASHTECH HOUSE MUMBAI

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal ()

…ed. The appellant has also respect to documentary evidences submitted. The appellant has also relied on the decision i relied on the decision in the case of Pr. CIT v. Chain House International n the case of Pr. CIT v. Chain House International Pvt Ltd (2018) 174 DTR 97 (MP)(HC)where it is held that once Pvt Ltd (2018) 174 DTR 97 (MP)(HC)where it is held that once Pvt Ltd (2018) 174 DTR 97 (MP)(HC)where it is held that once genuineness, creditworthiness and identity of the investors are genuineness, creditworthiness and identity of the investors are genuineness, creditworthiness and identity of the investors are…

ASSISTANT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE 1(4) MUMBAI, PRATISHTHA BHAVAN MUMBAI vs. ASHTECH INDIA PVT LTD (E-FILING), ASHTECH HOUSE MUMBAI

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal ()

…ed. The appellant has also respect to documentary evidences submitted. The appellant has also relied on the decision i relied on the decision in the case of Pr. CIT v. Chain House International n the case of Pr. CIT v. Chain House International Pvt Ltd (2018) 174 DTR 97 (MP)(HC)where it is held that once Pvt Ltd (2018) 174 DTR 97 (MP)(HC)where it is held that once Pvt Ltd (2018) 174 DTR 97 (MP)(HC)where it is held that once genuineness, creditworthiness and identity of the investors are genuineness, creditworthiness and identity of the investors are genuineness, creditworthiness and identity of the investors are…

ASSISTANT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE 1(4) MUMBAI , PRATISHTHA BHAVAN MUMBAI vs. ASHTECH INDIA PVT LTD (E-FILING), ASHTECH HOUSE

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal ()

…ed. The appellant has also respect to documentary evidences submitted. The appellant has also relied on the decision i relied on the decision in the case of Pr. CIT v. Chain House International n the case of Pr. CIT v. Chain House International Pvt Ltd (2018) 174 DTR 97 (MP)(HC)where it is held that once Pvt Ltd (2018) 174 DTR 97 (MP)(HC)where it is held that once Pvt Ltd (2018) 174 DTR 97 (MP)(HC)where it is held that once genuineness, creditworthiness and identity of the investors are genuineness, creditworthiness and identity of the investors are genuineness, creditworthiness and identity of the investors are…

ACIT, CIRCLE- 14(1)(1), MUMBAI vs. M/S. AKSHAY INFRASTRUCTURE PVT. LTD., MUMBAI

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

Bench: Shri Br Baskaran & Shir Pavan Kumar Gadaleacit, Circle – 14(1)(1) Vs. M/S.Akshayinfrastructure Room No. 432, Pvt Ltd.102, 4Th Floor, Siddhivinayak Chsl, Aayakar Bhavan, Tilak Nagar, M.K. Road, Chembur, Mumbai- 400020. Mumbai-400089 Pan/Gir No. : Aahca2331A Appellant .. Respondent Assessee By : Mr.Ajaysingh&Yogeshjoijode.Ar Revenue By : Mr.Manoj Kumar.Dr Date Of Hearing 03.07.2023 Date Of Pronouncement 04.09.2023 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Revenue Has Filed The Appeal Against The Order Of The National Faceless Appeal Centre (Nfac), Delhi /Cit(A) Mumbai Passed U/Sec 250 Of The Act. The Revenue Has Raised The Fallowing Grounds Of Appeal. 1."On The Facts & In The Circumstances Of The Case, The Ld. Cit(A) Erred In Deleting The Addition Made By The A.O. Of Rs2,03,00,000/- On Account Of Disallowance U/S 68 Of The Income Tax Act Merely Relying On The Submissions Made By The A.R. Of The Assessee & On The Basis Of

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI BR BASKARAN, ACCOUNTANT MEMBER & SHIR PAVAN KUMAR GADALE, JUDICIAL MEMBER ACIT, Circle – 14(1)(1) Vs. M/s.AkshayInfrastructure Room No. 432, Pvt Ltd.102, 4th Floor, Siddhivinayak CHSL, Aayakar Bhavan, Tilak Nagar, M.K. Road, Chembur, Mumbai- 400020. Mumbai-400089 PAN/GIR No. : AAHCA2331A Appellant .. Respondent Assessee by : Mr.AjaySingh&YogeshJoijode.AR Revenue by : Mr.Manoj Kumar.DR Date of Hearing 03.07.2023 Date of Pronouncement 04.09.2023 आदेश / O R D E R PER PAVAN KUMAR GADALE JM: The revenue has filed the appeal against the order of the…