R.B. Mittal v. CIT

246 ITR 283High Court2000#2905 most cited

What is R.B. Mittal v. CIT authority for?

In an inquiry under Section 68, the rule of audi alteram partem must be observed, requiring the assessee to be given a fair hearing to discharge the initial onus of proving the genuineness of a cash credit transaction, including the identity and creditworthiness of the lender. If the assessee discharges this initial onus, the burden shifts to the Assessing Officer to prove the credit is unexplained.

41

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2026.

Also referred to as

R.B. Mittal v. CIT · Section 68 · cash credit · identity of creditor · capacity of creditor · genuineness of transaction · audi alteram partem · onus of proof · unexplained credits

Also reported as

112 Taxmann 480

Sections most often in play

Section 133(6)Section 68Section 131Section 143(3)Section 133ASection 142(1)Section 41(1)Section 69C

Issues it is cited on

audi alteram partempaper companyretracted statementsection 41(1)section 41sundry creditorsaddition u/s 68rule 46agenuineness of the transactionservice of noticesection 133(6)accommodation entry

Judgments citing R.B. Mittal v. CIT

Dy. Commissioner of Income Tax, Central Circle-1(3), Hyderabad vs. Asr Engineering and Projects Limited, Hyderabad

In the result, a) ITA Nos

ITA 224/HYD/2019[2011-12]Status: DisposedITAT Hyderabad30 Aug 2019AY 2011-12

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmansrl Appeal Number Pan A.Y. Appellant Respondent 1

Section 132Section 139(1)Section 143(3)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH “B”, HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER Srl Appeal Number PAN A.Y. Appellant Respondent 1 ITA 1132 /Hyd/ 2017 2007-08 ASR Engineering & 2 ITA 1133 /Hyd/ 2017 2008-09 Projects Limited DCIT, Cent. Circle-1(3), 3 ITA 1134 /Hyd/ 2017 2009-10 (formerly Sai Sudhir Hyderabad Infrastructures Limited), 4 ITA 1135 /Hyd/ 2017 2010-11 Hyderabad 5 ITA 1136 /Hyd/ 2017 2011-12 6 ITA 1382 /Hyd/ 2017 2009-10 7 ITA 1383 /Hyd/ 2017 AAKCS 200-11 DCIT, Cent. Circle-1(3), Sai Sudhir Infrastrutures 8 ITA 1384 /Hyd/ 2017…

Dy. Commissioner of Income Tax, Central Circle-1(3), Hyderabad vs. Asr Engineering and Projects Limited, Hyderabad

In the result, a) ITA Nos

ITA 223/HYD/2019[2010-11]Status: DisposedITAT Hyderabad30 Aug 2019AY 2010-11

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmansrl Appeal Number Pan A.Y. Appellant Respondent 1

Section 132Section 139(1)Section 143(3)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH “B”, HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER Srl Appeal Number PAN A.Y. Appellant Respondent 1 ITA 1132 /Hyd/ 2017 2007-08 ASR Engineering & 2 ITA 1133 /Hyd/ 2017 2008-09 Projects Limited DCIT, Cent. Circle-1(3), 3 ITA 1134 /Hyd/ 2017 2009-10 (formerly Sai Sudhir Hyderabad Infrastructures Limited), 4 ITA 1135 /Hyd/ 2017 2010-11 Hyderabad 5 ITA 1136 /Hyd/ 2017 2011-12 6 ITA 1382 /Hyd/ 2017 2009-10 7 ITA 1383 /Hyd/ 2017 AAKCS 200-11 DCIT, Cent. Circle-1(3), Sai Sudhir Infrastrutures 8 ITA 1384 /Hyd/ 2017…

Dy. Commissioner of Income Tax, Central Circle-1(3), Hyderabad vs. Asr Engineering and Projects Limited, Hyderabad

In the result, a) ITA Nos

ITA 222/HYD/2019[2009-10]Status: DisposedITAT Hyderabad30 Aug 2019AY 2009-10

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmansrl Appeal Number Pan A.Y. Appellant Respondent 1

Section 132Section 139(1)Section 143(3)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH “B”, HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER Srl Appeal Number PAN A.Y. Appellant Respondent 1 ITA 1132 /Hyd/ 2017 2007-08 ASR Engineering & 2 ITA 1133 /Hyd/ 2017 2008-09 Projects Limited DCIT, Cent. Circle-1(3), 3 ITA 1134 /Hyd/ 2017 2009-10 (formerly Sai Sudhir Hyderabad Infrastructures Limited), 4 ITA 1135 /Hyd/ 2017 2010-11 Hyderabad 5 ITA 1136 /Hyd/ 2017 2011-12 6 ITA 1382 /Hyd/ 2017 2009-10 7 ITA 1383 /Hyd/ 2017 AAKCS 200-11 DCIT, Cent. Circle-1(3), Sai Sudhir Infrastrutures 8 ITA 1384 /Hyd/ 2017…

Dy. Commissioner of Income Tax, Central Circle-1(3)., Hyderabad vs. Sai Sudhir Infrastructures Limited, Hyderabad

In the result, a) ITA Nos

ITA 1385/HYD/2017[2012-13]Status: DisposedITAT Hyderabad30 Aug 2019AY 2012-13

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmansrl Appeal Number Pan A.Y. Appellant Respondent 1

Section 132Section 139(1)Section 143(3)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH “B”, HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER Srl Appeal Number PAN A.Y. Appellant Respondent 1 ITA 1132 /Hyd/ 2017 2007-08 ASR Engineering & 2 ITA 1133 /Hyd/ 2017 2008-09 Projects Limited DCIT, Cent. Circle-1(3), 3 ITA 1134 /Hyd/ 2017 2009-10 (formerly Sai Sudhir Hyderabad Infrastructures Limited), 4 ITA 1135 /Hyd/ 2017 2010-11 Hyderabad 5 ITA 1136 /Hyd/ 2017 2011-12 6 ITA 1382 /Hyd/ 2017 2009-10 7 ITA 1383 /Hyd/ 2017 AAKCS 200-11 DCIT, Cent. Circle-1(3), Sai Sudhir Infrastrutures 8 ITA 1384 /Hyd/ 2017…

Dy. Commissioner of Income Tax, Central Circle-1(3)., Hyderabad vs. Sai Sudhir Infrastructures Limited, Hyderabad

In the result, a) ITA Nos

ITA 1384/HYD/2017[2011-12]Status: DisposedITAT Hyderabad30 Aug 2019AY 2011-12

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmansrl Appeal Number Pan A.Y. Appellant Respondent 1

Section 132Section 139(1)Section 143(3)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH “B”, HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER Srl Appeal Number PAN A.Y. Appellant Respondent 1 ITA 1132 /Hyd/ 2017 2007-08 ASR Engineering & 2 ITA 1133 /Hyd/ 2017 2008-09 Projects Limited DCIT, Cent. Circle-1(3), 3 ITA 1134 /Hyd/ 2017 2009-10 (formerly Sai Sudhir Hyderabad Infrastructures Limited), 4 ITA 1135 /Hyd/ 2017 2010-11 Hyderabad 5 ITA 1136 /Hyd/ 2017 2011-12 6 ITA 1382 /Hyd/ 2017 2009-10 7 ITA 1383 /Hyd/ 2017 AAKCS 200-11 DCIT, Cent. Circle-1(3), Sai Sudhir Infrastrutures 8 ITA 1384 /Hyd/ 2017…

Dy. Commissioner of Income Tax, Central Circle-1(3)., Hyderabad vs. Sai Sudhir Infrastructures Limited, Hyderabad

In the result, a) ITA Nos

ITA 1383/HYD/2017[2010-11]Status: DisposedITAT Hyderabad30 Aug 2019AY 2010-11

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmansrl Appeal Number Pan A.Y. Appellant Respondent 1

Section 132Section 139(1)Section 143(3)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH “B”, HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER Srl Appeal Number PAN A.Y. Appellant Respondent 1 ITA 1132 /Hyd/ 2017 2007-08 ASR Engineering & 2 ITA 1133 /Hyd/ 2017 2008-09 Projects Limited DCIT, Cent. Circle-1(3), 3 ITA 1134 /Hyd/ 2017 2009-10 (formerly Sai Sudhir Hyderabad Infrastructures Limited), 4 ITA 1135 /Hyd/ 2017 2010-11 Hyderabad 5 ITA 1136 /Hyd/ 2017 2011-12 6 ITA 1382 /Hyd/ 2017 2009-10 7 ITA 1383 /Hyd/ 2017 AAKCS 200-11 DCIT, Cent. Circle-1(3), Sai Sudhir Infrastrutures 8 ITA 1384 /Hyd/ 2017…

Dy. Commsioner of Income Tax, Central Circle-1(3)., Hyderabad vs. Sai Sudhir Infrastructures Limited., Hyderabad

In the result, a) ITA Nos

ITA 1382/HYD/2017[2009-10]Status: DisposedITAT Hyderabad30 Aug 2019AY 2009-10

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmansrl Appeal Number Pan A.Y. Appellant Respondent 1

Section 132Section 139(1)Section 143(3)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH “B”, HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER Srl Appeal Number PAN A.Y. Appellant Respondent 1 ITA 1132 /Hyd/ 2017 2007-08 ASR Engineering & 2 ITA 1133 /Hyd/ 2017 2008-09 Projects Limited DCIT, Cent. Circle-1(3), 3 ITA 1134 /Hyd/ 2017 2009-10 (formerly Sai Sudhir Hyderabad Infrastructures Limited), 4 ITA 1135 /Hyd/ 2017 2010-11 Hyderabad 5 ITA 1136 /Hyd/ 2017 2011-12 6 ITA 1382 /Hyd/ 2017 2009-10 7 ITA 1383 /Hyd/ 2017 AAKCS 200-11 DCIT, Cent. Circle-1(3), Sai Sudhir Infrastrutures 8 ITA 1384 /Hyd/ 2017…

Asr Enginering & Projects Limited (Formerly Sai Sudhir Infrastructures Limited), Hyderabad vs. Dy. Commissioner of Income Tax, Central Circle-1(3), Hyderabad

In the result, a) ITA Nos

ITA 1136/HYD/2017[2011-12]Status: DisposedITAT Hyderabad30 Aug 2019AY 2011-12

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmansrl Appeal Number Pan A.Y. Appellant Respondent 1

Section 132Section 139(1)Section 143(3)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH “B”, HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER Srl Appeal Number PAN A.Y. Appellant Respondent 1 ITA 1132 /Hyd/ 2017 2007-08 ASR Engineering & 2 ITA 1133 /Hyd/ 2017 2008-09 Projects Limited DCIT, Cent. Circle-1(3), 3 ITA 1134 /Hyd/ 2017 2009-10 (formerly Sai Sudhir Hyderabad Infrastructures Limited), 4 ITA 1135 /Hyd/ 2017 2010-11 Hyderabad 5 ITA 1136 /Hyd/ 2017 2011-12 6 ITA 1382 /Hyd/ 2017 2009-10 7 ITA 1383 /Hyd/ 2017 AAKCS 200-11 DCIT, Cent. Circle-1(3), Sai Sudhir Infrastrutures 8 ITA 1384 /Hyd/ 2017…

Asr Enginering & Projects Limited (Formerly Sai Sudhir Infrastructures Limited), Hyderabad vs. Dy. Commissioner of Income Tax, Central Circle-1(3), Hyderabad

In the result, a) ITA Nos

ITA 1135/HYD/2017[2010-11]Status: DisposedITAT Hyderabad30 Aug 2019AY 2010-11

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmansrl Appeal Number Pan A.Y. Appellant Respondent 1

Section 132Section 139(1)Section 143(3)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH “B”, HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER Srl Appeal Number PAN A.Y. Appellant Respondent 1 ITA 1132 /Hyd/ 2017 2007-08 ASR Engineering & 2 ITA 1133 /Hyd/ 2017 2008-09 Projects Limited DCIT, Cent. Circle-1(3), 3 ITA 1134 /Hyd/ 2017 2009-10 (formerly Sai Sudhir Hyderabad Infrastructures Limited), 4 ITA 1135 /Hyd/ 2017 2010-11 Hyderabad 5 ITA 1136 /Hyd/ 2017 2011-12 6 ITA 1382 /Hyd/ 2017 2009-10 7 ITA 1383 /Hyd/ 2017 AAKCS 200-11 DCIT, Cent. Circle-1(3), Sai Sudhir Infrastrutures 8 ITA 1384 /Hyd/ 2017…

Asr Enginering & Projects Limited (Formerly Sai Sudhir Infrastructures Limited), Hyderabad vs. Dy. Commissioner of Income Tax, Central Circle-1(3), Hyderabad

In the result, a) ITA Nos

ITA 1134/HYD/2017[2009-10]Status: DisposedITAT Hyderabad30 Aug 2019AY 2009-10

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmansrl Appeal Number Pan A.Y. Appellant Respondent 1

Section 132Section 139(1)Section 143(3)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH “B”, HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER Srl Appeal Number PAN A.Y. Appellant Respondent 1 ITA 1132 /Hyd/ 2017 2007-08 ASR Engineering & 2 ITA 1133 /Hyd/ 2017 2008-09 Projects Limited DCIT, Cent. Circle-1(3), 3 ITA 1134 /Hyd/ 2017 2009-10 (formerly Sai Sudhir Hyderabad Infrastructures Limited), 4 ITA 1135 /Hyd/ 2017 2010-11 Hyderabad 5 ITA 1136 /Hyd/ 2017 2011-12 6 ITA 1382 /Hyd/ 2017 2009-10 7 ITA 1383 /Hyd/ 2017 AAKCS 200-11 DCIT, Cent. Circle-1(3), Sai Sudhir Infrastrutures 8 ITA 1384 /Hyd/ 2017…

Asr Enginering & Projects Limited (Formerly Sai Sudhir Infrastructures Limited), Hyderabad vs. Dy. Commissioner of Income Tax, Central Circle-1(3), Hyderabad

In the result, a) ITA Nos

ITA 1133/HYD/2017[2008-09]Status: DisposedITAT Hyderabad30 Aug 2019AY 2008-09

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmansrl Appeal Number Pan A.Y. Appellant Respondent 1

Section 132Section 139(1)Section 143(3)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH “B”, HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER Srl Appeal Number PAN A.Y. Appellant Respondent 1 ITA 1132 /Hyd/ 2017 2007-08 ASR Engineering & 2 ITA 1133 /Hyd/ 2017 2008-09 Projects Limited DCIT, Cent. Circle-1(3), 3 ITA 1134 /Hyd/ 2017 2009-10 (formerly Sai Sudhir Hyderabad Infrastructures Limited), 4 ITA 1135 /Hyd/ 2017 2010-11 Hyderabad 5 ITA 1136 /Hyd/ 2017 2011-12 6 ITA 1382 /Hyd/ 2017 2009-10 7 ITA 1383 /Hyd/ 2017 AAKCS 200-11 DCIT, Cent. Circle-1(3), Sai Sudhir Infrastrutures 8 ITA 1384 /Hyd/ 2017…

Asr Enginering & Projects Limited (Formerly Sai Sudhir Infrastructures Limited), Hyderabad vs. Dy. Commissioner of Income Tax, Central Circle-1(3), Hyderabad

In the result, a) ITA Nos

ITA 1132/HYD/2017[2007-08]Status: DisposedITAT Hyderabad30 Aug 2019AY 2007-08

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmansrl Appeal Number Pan A.Y. Appellant Respondent 1

Section 132Section 139(1)Section 143(3)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH “B”, HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER Srl Appeal Number PAN A.Y. Appellant Respondent 1 ITA 1132 /Hyd/ 2017 2007-08 ASR Engineering & 2 ITA 1133 /Hyd/ 2017 2008-09 Projects Limited DCIT, Cent. Circle-1(3), 3 ITA 1134 /Hyd/ 2017 2009-10 (formerly Sai Sudhir Hyderabad Infrastructures Limited), 4 ITA 1135 /Hyd/ 2017 2010-11 Hyderabad 5 ITA 1136 /Hyd/ 2017 2011-12 6 ITA 1382 /Hyd/ 2017 2009-10 7 ITA 1383 /Hyd/ 2017 AAKCS 200-11 DCIT, Cent. Circle-1(3), Sai Sudhir Infrastrutures 8 ITA 1384 /Hyd/ 2017…

Titan Engineering Co. Pvt. Ltd., Durgapur vs. DCIT, Circle - 1(2), Kolkata

Appeal is partly allowed in above terms

ITA 2250/KOL/2018[2012-13]Status: DisposedITAT Kolkata17 May 2019AY 2012-13

Bench: Shri S.S.Godara & Dr. A.L. Sainiassessment Year :2012-13 Titan Engineering Co. Pvt. V/S. Dcit, Circle-1(2), Ltd., Sanjibi Sarani, Aayakar Bhawan, P-7, 7Th Floor, Chowringhee Durgapur-713210 [Pan No.Aabct 4321 K] Square, Kolkata-69 .. अपीलाथ" /Appellant ""यथ"/Respondent Shri H.V. Bhardwaj, Fca अपीलाथ" क" ओर से/By Appellant Shrishankar Halder, Jcit-Sr-Dr ""यथ" क" ओर से/By Respondent 07-05-2019 सुनवाई क" तार"ख/Date Of Hearing 17-05-2019 घोषणा क" तार"ख/Date Of Pronouncement आदेश /O R D E R Per S.S.Godara:- This Assessee’S Appeal For Assessment Year 2012-13 Arises Against The Commissioner Of Income Tax (Appeals)-1, Kolkata’S Order Dated 05.09.2018 Passed In Case No.18161/Cit(A)-1/Kol./Cir.-1(2)/2015-16, Involving Proceedings U/S 143(3) Of The Income Tax Act, 1961; In Short ‘The Act’. Heard Both The Parties. Case File Perused. 2. Learned Counsel Representing Assessee Does Not Press For First Substantive Ground Raised In The Instant Appeal Challenging Liquidated Damage Disallowance Of ₹85,099/- Made In Both The Lower Proceedings Keeping In Mind Smallness Of The Amount. 3. This First Substantive Ground Is Rejected As Not Pressed. 4. Next Comes The Estimated Ad Hoc Disallowance Of Site Expense Amounting To ₹4,74,241/- In Both The Lower Proceedings. The Cit(A)’S Detailed Discussion To This Effect Reads As Follows:-

Section 143(3)

…r); Raunaq Ram Nand Lal v. CIT [2002] 254 ITR 617 (P&H); Smt. Iva Gogoi v. CIT [2002] 254 ITR 576 (Gauhati); CIT v. Precision Finance Pvt. Ltd. [1994] 208 ITR 465 (Cal); Rajshree Synthetics Pvt. Ltd. v. CIT [2002] 256 ITR 331 (Raj); R. B. Mittal v. CIT [2000] 246 ITR 283 (AP) ; CIT v. United Commercial and Industrial Co. P. Ltd. [1991] 187 ITR 596 (Cal); M. A. UnneeriKutty v. CIT [1992] 198 ITR 147 (Ker); Nemi Chand Kothari v. CIT [2003] 264 ITR 254 (Gauhati); and Hindusthan Tea Trading Co. Ltd. v. CIT [2003] 263 ITR 289 (Cal) support the view that Revenue authorities are entitled to consider genuineness of the t…

DCIT, Circle-3(1), Kolkata vs. M/S. Lal Baba Seamless Tubes Pvt. Limited, Kolkata

In the result, the appeal of the assessee is treated as allowed for statistical purposes, while the appeal of the Revenue is treated as partly allowed for statistical purposes

ITA 1637/KOL/2017[2014-15]Status: DisposedITAT Kolkata12 Apr 2019AY 2014-15

Bench: Shri P.M. Jagtap, Vice-(Kz) & Shri S.S. Viswanethra Ravi

Section 68

…); Raunaq Ram Nand Lal v. CIT [2002 254 ITR 617 (P & H); Smt. Iva Gogoi v. CIT [2002] 254 ITR 576 (Gauhati); CIT v. Precision Finance Pvt. Ltd. [1994] 208 ITR 465 (Cal); Rajshree Synthetics Pvt. Ltd. v. CIT [2002] 256 ITR 331 (Raj); R. B. Mittal v. CIT [2000] 246 ITR 283 (AP) ; CIT v. United Commercial and Industrial Co. P. Ltd. [1991] 187 ITR 596 (Cal); M. A. Unneeri Kutty v. CIT [1992] 198 ITR 147 (Ker); Nemi Chand Kothari v. CIT [2003] 264 ITR 254 (Gauhati); and Hindusthan Tea Trading Co. Ltd. v. CIT [2003] 263 ITR 289 (Cal) support the view that Revenue authorities are entitled to consider genuineness of the…

Lal Baba Seamless Tubes (P) Ltd., Kolkata vs. DCIT, Circle-3(1), Kolkata

In the result, the appeal of the assessee is treated as allowed for statistical purposes, while the appeal of the Revenue is treated as partly allowed for statistical purposes

ITA 1033/KOL/2017[2014-15]Status: DisposedITAT Kolkata12 Apr 2019AY 2014-15

Bench: Shri P.M. Jagtap, Vice-(Kz) & Shri S.S. Viswanethra Ravi

Section 68

…); Raunaq Ram Nand Lal v. CIT [2002 254 ITR 617 (P & H); Smt. Iva Gogoi v. CIT [2002] 254 ITR 576 (Gauhati); CIT v. Precision Finance Pvt. Ltd. [1994] 208 ITR 465 (Cal); Rajshree Synthetics Pvt. Ltd. v. CIT [2002] 256 ITR 331 (Raj); R. B. Mittal v. CIT [2000] 246 ITR 283 (AP) ; CIT v. United Commercial and Industrial Co. P. Ltd. [1991] 187 ITR 596 (Cal); M. A. Unneeri Kutty v. CIT [1992] 198 ITR 147 (Ker); Nemi Chand Kothari v. CIT [2003] 264 ITR 254 (Gauhati); and Hindusthan Tea Trading Co. Ltd. v. CIT [2003] 263 ITR 289 (Cal) support the view that Revenue authorities are entitled to consider genuineness of the…

Ritu Kamal Singhal, Mumbai vs. ITO 24(3)(4), Mumbai

In the result, the appeal of the assessee is allowed

ITA 3017/MUM/2018[2010-11]Status: DisposedITAT Mumbai01 Feb 2019AY 2010-11

Bench: Shri A.K. Garodiaassessment Year : 2010-11

For Appellant: Shri Vimal Punamiya, ARFor Respondent: Shri Vijay Kumar Soni, DR
Section 132Section 133(6)

…rs/ Lenders whose names are given to the AO then the department is free to proceed to reopen their individual assessments in accordance with law but it cannot be regarded as undisclosed income of assessee company.” x. As held in the case of R.B. Mittal v. CIT 246 ITR 283 (AP) in an enquiry u/s. 68, the rule of audi alteram parterm has to be observed and the Assessee must be given a fair and reasonable hearing to discharge the burden cast on him u/s 68 of the Act. Further, it is settled law that in the matter of cash credit, the initial onus lies on the Assesses to prove the genuineness of the transaction along wi…

ITO, Jaipur vs. Land Mark Dilsay P Ltd, Jaipur

Appeals are dismissed in limine but without any order as to costs

ITA 178/JPR/2015[2006-07]Status: DisposedITAT Jaipur08 Jun 2018AY 2006-07
For Appellant: Shri P.C. Parwal (CA)For Respondent: Smt. Seema Meena (JCIT) fu/kZkfjrh dh vksj ls@
Section 143(1)Section 148

…rti Syntex Ltd 52 DTR 73 ( Hon’ble ITAT Jaipur Bench) 3.3.2.2 Further, I also find that the established legal position on the subject under consideration as adopted in a large number of case laws is as follows:- (i) As held in the case of R.B. Mittal v. CIT 246 ITR 283 (AP) in an enquiry u/s 68 of the Act, the rule of audi alteram parterm has to be observed and the assessee must be given a fair and reasonable hearing to discharge the burden cast on him u/s 68 of the Act. (ii) Jurisdictional ITAT Bench Jaipur in case of Bharti Syntex Ltd 52 DTR 73 has held inter alia as under: “ ……………..Held that certificate of…

ITO, Jaipur vs. Land Mark Dilsay P Ltd, Jaipur

Appeals are dismissed in limine but without any order as to costs

ITA 177/JPR/2015[2005-06]Status: DisposedITAT Jaipur08 Jun 2018AY 2005-06
For Appellant: Shri P.C. Parwal (CA)For Respondent: Smt. Seema Meena (JCIT) fu/kZkfjrh dh vksj ls@
Section 143(1)Section 148

…harti Syntex Ltd 52 DTR 73 ( Hon’ble ITAT Jaipur Bench) 3.3.4 Further, I also find that the established legal position on the subject under consideration as adopted in a large number of case laws is as follows:- (i) As held in the case of R.B. Mittal v. CIT 246 ITR 283 (AP) in an enquiry u/s 68 of the Act, the rule of audi alteram parterm has to be observed and the assessee must be given a fair and reasonable hearing to discharge the burden cast on him u/s 68 of the Act. (ii) Jurisdictional ITAT Bench Jaipur in case of Bharti Syntex Ltd 52 DTR 73 has held inter alia as under: “ ……………..Held that certificate of…

Kavita Pabbisetty, Hyderabad vs. Income Tax Officer, Ward-8(1), Hyderabad

ITA 1643/HYD/2017[2009-10]Status: DisposedITAT Hyderabad09 May 2018AY 2009-10

Bench: Shri J. Sudhakar Reddy

For Appellant: Shri K.A. Sai Prasad, ARFor Respondent: Smt. N. Swapna, DR
Section 68Section 69

…a High Court in the case of CIT Vs. Maithan International [375 ITR 123] for the proposition that mere perusal of a bank statement is not to prove enough creditworthiness and judgment of the Hon'ble Andhra Pradesh High Court in the case of R.B. Mittal Vs. CIT [246 ITR 283] for the proposition that all the three elements i.e., identity, creditworthiness and genuineness of transaction have to be proved. I.T.A. No. 1643/Hyd/2017 :- 4 -: 4. In reply, Ld. Counsel for the assessee has distinguished these case laws on facts and submitted that factually, the assessee has proved the sources, genuineness as well as credi…

Prakash Shankarappa Pattanashetti, Bagalkot vs. ITO, Bagalkot

In the result, the appeal is allowed for statistical purposes

ITA 1059/BANG/2015[2006-07]Status: DisposedITAT Bangalore14 Jan 2016AY 2006-07

Bench: Smt. Asha Vijayaraghavanassessment Year : 2006-07

For Appellant: Shri R. Chandrashekar, AdvocateFor Respondent: Shri Sunil Kumar Agarwala, Jt. CIT(DR)
Section 144

…with him with enough source to advance the loans to the assessee along with confirmation letters. In short, the assessee has to prove the identity and creditworthiness of creditors and genuineness of the transactions as held in the case of R.B. Mittal v. CIT, 246 ITR 283 (AP). Page 6 of 6 However, we are of the view that, in the interest of justice, one more opportunity is to be provided to the assessee to substantiate his claim. Accordingly, we set aside the order of the CIT(Appeals) and restore the issues to the file of the Assessing Officer. The assessee is directed to furnish evidence in respect of agricultu…