St.) 5 (SC) (ii) CIT V. Ask Brokers Ltd (2011) 333 ITR 111 (Kar) (iii) CIT v. Steller Investments Ltd.

21 Taxmann.com 119Reported decision2012#19852 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 358,271 Indian tax judgments — from 2018 to 2022.

Issues it is cited on

section 5(2)(b)section 5(2)share capital and share premiumsource of sourcecreditworthiness of the creditorsection 250(4)borrowed satisfactionadmission of additional evidenceshare application moneytangible materialrule 46anon-resident

Judgments citing St.) 5 (SC) (ii) CIT V. Ask Brokers Ltd (2011) 333 ITR 111 (Kar) (iii) CIT v. Steller Investments Ltd.

Assistant Commissioner of Income Tax Central Circle - 1(4), Bengaluru vs. M/S Snowshine Realtors Pvt.Ltd., Bengaluru

In the result, the revenue appeals in ITA Nos

ITA 1443/BANG/2018[2008-09]Status: DisposedITAT Bangalore28 Oct 2022AY 2008-09

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariita Nos.1441 & 1442/Bang/2018 Assessment Year: 2009-10 & 2012-13 Acit Central Circle- M/S. Kansur Developers India Pvt. Ltd. 1(4) No.2650, Ground Floor Bengaluru Vs. 37Th B Cross, 28Th Main, 9Th Block Jayanagar Bangalore 560 009 Pan No : Aacck9866F Appellant Respondent C.O. Nos.103&104/Bang/2018 (Arising Out Of Ita Nos.1441 & 1442/Bang/2018) Assessment Years: 2009-10 & 2012-13

For Appellant: Shri Dilip, Junior Standing Counsel forFor Respondent: Dept
Section 147

…da Textiles (P) Ltd (i) (2011) 333 ITR 116 (Kar) CIT V. Lovely Exports (P) Ltd (2009) 319 ITR (St.) 5 (SC) (ii) CIT V. Ask Brokers Ltd (2011) 333 ITR 111 (Kar) (iii) CIT V. Steller Investments Ltd (2001) 251 ITR 263 (SC) (iv) ITO V. Ankush Finstock Ltd (2012) 21 Taxmann.com 119 (Ahmd) (v) CIT V. Anurag Agarwal (2015) 54 Taxmann.com 75 (Allahabad) (vi) (vii) CIT V. Gangeshwari Metal (P) Ltd (2013) 30 Taxmann.com 328 (Delhi) CIT V. Jaydee Securities & Finance Ltd (2013) 32 Taxmann.com (viii) 91 (Allahabad) CIT V. Nav Bharat Duplex Ltd (2013) 35 Taxmann.com 289/217 (ix) Taxman 17 (All) CIT V. Bhaval Synthetics (2013…

Assistant Commissioner of Income Tax Central Circle - 1(4), Bengaluru vs. M/S Kansur Developers India Pvt. Ltd., Bengaluru

In the result, the revenue appeals in ITA Nos

ITA 1442/BANG/2018[2012-13]Status: DisposedITAT Bangalore28 Oct 2022AY 2012-13

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariita Nos.1441 & 1442/Bang/2018 Assessment Year: 2009-10 & 2012-13 Acit Central Circle- M/S. Kansur Developers India Pvt. Ltd. 1(4) No.2650, Ground Floor Bengaluru Vs. 37Th B Cross, 28Th Main, 9Th Block Jayanagar Bangalore 560 009 Pan No : Aacck9866F Appellant Respondent C.O. Nos.103&104/Bang/2018 (Arising Out Of Ita Nos.1441 & 1442/Bang/2018) Assessment Years: 2009-10 & 2012-13

For Appellant: Shri Dilip, Junior Standing Counsel forFor Respondent: Dept
Section 147

…da Textiles (P) Ltd (i) (2011) 333 ITR 116 (Kar) CIT V. Lovely Exports (P) Ltd (2009) 319 ITR (St.) 5 (SC) (ii) CIT V. Ask Brokers Ltd (2011) 333 ITR 111 (Kar) (iii) CIT V. Steller Investments Ltd (2001) 251 ITR 263 (SC) (iv) ITO V. Ankush Finstock Ltd (2012) 21 Taxmann.com 119 (Ahmd) (v) CIT V. Anurag Agarwal (2015) 54 Taxmann.com 75 (Allahabad) (vi) (vii) CIT V. Gangeshwari Metal (P) Ltd (2013) 30 Taxmann.com 328 (Delhi) CIT V. Jaydee Securities & Finance Ltd (2013) 32 Taxmann.com (viii) 91 (Allahabad) CIT V. Nav Bharat Duplex Ltd (2013) 35 Taxmann.com 289/217 (ix) Taxman 17 (All) CIT V. Bhaval Synthetics (2013…

Assistant Commissioner of Income Tax Central Circle-1-(4), Bengaluru vs. M/S Kansur Developers India Pvt. Ltd., Bengaluru

In the result, the revenue appeals in ITA Nos

ITA 1441/BANG/2018[2009-10]Status: DisposedITAT Bangalore28 Oct 2022AY 2009-10

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariita Nos.1441 & 1442/Bang/2018 Assessment Year: 2009-10 & 2012-13 Acit Central Circle- M/S. Kansur Developers India Pvt. Ltd. 1(4) No.2650, Ground Floor Bengaluru Vs. 37Th B Cross, 28Th Main, 9Th Block Jayanagar Bangalore 560 009 Pan No : Aacck9866F Appellant Respondent C.O. Nos.103&104/Bang/2018 (Arising Out Of Ita Nos.1441 & 1442/Bang/2018) Assessment Years: 2009-10 & 2012-13

For Appellant: Shri Dilip, Junior Standing Counsel forFor Respondent: Dept
Section 147

…da Textiles (P) Ltd (i) (2011) 333 ITR 116 (Kar) CIT V. Lovely Exports (P) Ltd (2009) 319 ITR (St.) 5 (SC) (ii) CIT V. Ask Brokers Ltd (2011) 333 ITR 111 (Kar) (iii) CIT V. Steller Investments Ltd (2001) 251 ITR 263 (SC) (iv) ITO V. Ankush Finstock Ltd (2012) 21 Taxmann.com 119 (Ahmd) (v) CIT V. Anurag Agarwal (2015) 54 Taxmann.com 75 (Allahabad) (vi) (vii) CIT V. Gangeshwari Metal (P) Ltd (2013) 30 Taxmann.com 328 (Delhi) CIT V. Jaydee Securities & Finance Ltd (2013) 32 Taxmann.com (viii) 91 (Allahabad) CIT V. Nav Bharat Duplex Ltd (2013) 35 Taxmann.com 289/217 (ix) Taxman 17 (All) CIT V. Bhaval Synthetics (2013…

M/S. Brijlaxmi Leasing & Finance Ltd., Baroda vs. The ACIT, Circle-1(1), Baroda

In the result, appeal of the assessee in ITA No

ITA 858/AHD/2015[2003-04]Status: DisposedITAT Ahmedabad08 Oct 2018AY 2003-04

Bench: Shri Pradip Kumar Kedia & Smt. Madhumita Roy

For Appellant: Shri Mehul K. Patel, A.R
Section 249(4)(a)

…es. Based on this, the appellant has prayed that the appeal may be restored for fresh hearing. 5.1 The above plea of the appellant is found to be acceptable in view of decision of Hon'ble ITAT, Ahmedabad in the case of ITO Ahmedabad vs. Ankush Fin Stock Ltd. 21 Taxmann.com 119. In this particular case the question before the Hon'ble ITAT arose as to whether CIT(A) can not admit an appeal u/s 249(4) in case of default of not payment of tax, but on removable of defect of nonpayment of tax an appeal deserves to be admitted. The Hon'ble ITAT has replied this question in affirmative i.e. yes. As per the Hon'ble ITAT…

St.) 5 (SC) (ii) CIT V. Ask Brokers Ltd (2011) 333 ITR 111 (Kar) (iii) CIT v. Steller Investments Ltd. (21 Taxmann.com 119) — Cited in 4 Judgments | BharatTax