Tax Vs. Tania Investments (P) Ltd. (2010)322 ITR 394 (Bom) (c) Commissioner of Income Tax v. Micro Melt (P) Ltd.

327 ITR 70High Court2010#10788 most cited
10

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2021.

Judgments citing Tax Vs. Tania Investments (P) Ltd. (2010)322 ITR 394 (Bom) (c) Commissioner of Income Tax v. Micro Melt (P) Ltd.

ACIT, CENTRAL CIRCLE- 5, NEW DELHI vs. HARVANSH P CHAWLA, NEW DELHI

ITA 5858/DEL/2017[2009-10]Status: DisposedITAT Delhi26 Apr 2021AY 2009-10

Bench: Sh. Bhavnesh Sainidr. B. R. R. Kumar(Through Video Conferencing) Ita No. 5857/Del/2017 : Asstt. Year : 2008-09 Ita No. 5858/Del/2017 : Asstt. Year : 2009-10 Acit, Vs Sh. Harvansh P. Chawla, Central Circle-5, 707, Kailash Building, 26, K.G. New Delhi Marg, New Delhi-110001 (Appellant) (Respondent) Pan No. Addpc7559G Assessee By : Sh. Rohit Tiwari, Adv. Revenue By : Ms. Sunita Singh, Cit Dr Date Of Hearing: 21.01.2021 Date Of Pronouncement: 26.04.2021

For Appellant: Sh. Rohit Tiwari, AdvFor Respondent: Ms. Sunita Singh, CIT DR
Section 143(3)Section 14ASection 24

…creditors. In the light of facts and evidences available, the Hon'ble High Court upheld the deletion of addition made u/s 68. ITA Nos. 5857 & 5858/Del/2017 61 Harvansh P. Chawla That Hon'ble Gujarat High Court in the case of CIT vs Micro Melt Pvt. Ltd. (2010) 327 ITR 70 (Guj) that assessee having established the genuineness of the deposits and the identity of the depositors by producing their affidavits and bank statements and the Tribunal having upheld the order of the C1T(A) deleting the addition under Sec. 68 on the basis of appreciation of evidence, no question of law, much less a substantial question of law,…

ACIT, CENTRAL CIRCLE- 5, NEW DELHI vs. HARVANSH P CHAWLA, NEW DELHI

ITA 5857/DEL/2017[2008-09]Status: DisposedITAT Delhi26 Apr 2021AY 2008-09

Bench: Sh. Bhavnesh Sainidr. B. R. R. Kumar(Through Video Conferencing) Ita No. 5857/Del/2017 : Asstt. Year : 2008-09 Ita No. 5858/Del/2017 : Asstt. Year : 2009-10 Acit, Vs Sh. Harvansh P. Chawla, Central Circle-5, 707, Kailash Building, 26, K.G. New Delhi Marg, New Delhi-110001 (Appellant) (Respondent) Pan No. Addpc7559G Assessee By : Sh. Rohit Tiwari, Adv. Revenue By : Ms. Sunita Singh, Cit Dr Date Of Hearing: 21.01.2021 Date Of Pronouncement: 26.04.2021

For Appellant: Sh. Rohit Tiwari, AdvFor Respondent: Ms. Sunita Singh, CIT DR
Section 143(3)Section 14ASection 24

…creditors. In the light of facts and evidences available, the Hon'ble High Court upheld the deletion of addition made u/s 68. ITA Nos. 5857 & 5858/Del/2017 61 Harvansh P. Chawla That Hon'ble Gujarat High Court in the case of CIT vs Micro Melt Pvt. Ltd. (2010) 327 ITR 70 (Guj) that assessee having established the genuineness of the deposits and the identity of the depositors by producing their affidavits and bank statements and the Tribunal having upheld the order of the C1T(A) deleting the addition under Sec. 68 on the basis of appreciation of evidence, no question of law, much less a substantial question of law,…

SURENDRA MANGALDAS SHAH,(HUF),AHMEDABAD vs. INCOME TAX OFFICER-WARD-10(4),, AHMEDABAD

In the result ground no. 1 and 2 raised by Revenue are dismissed

ITA 3067/AHD/2015[2007-08]Status: DisposedITAT Ahmedabad22 Dec 2017AY 2007-08

Bench: Shri S.S. Godara & Shri Manish Boradassessment Year: 2007-08

For Respondent: Shri Prasoon Kabra, D.R
Section 271(1)(c)Section 68

…ITA Nos.3066 & 3067/Ahd/2015 A.Y. 2007-08 Page 1 of 14 IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH, AHMEDABAD BEFORE SHRI S.S. GODARA, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER Assessment Year: 2007-08 Savitaben Mangaldas Trust, vs. Income Tax Officer, Amola Chambers, Ward – 10(4), Ahmedabad. Nr. Navrangpura Telephone Exchange, C.G. Road, Ahmedabad – 380 009. [PAN – AABTS 1322 E] Assessment Year: 2007-08 Surendra Mangaldas Shah (HUF), vs. Income Tax Officer, G-7, Amola Chambers, Ward – 10(4), Ahmedabad. Nr. Navrangpura Telephone Exchange, C.G. Road, Ahmedabad – 380 009. [PAN – AAC…

SAVITABEN MANGALDAS TRUST,,AHMEDABAD vs. INCOME TAX OFFICER,, AHMEDABAD

In the result ground no. 1 and 2 raised by Revenue are dismissed

ITA 3066/AHD/2015[2007-08]Status: DisposedITAT Ahmedabad22 Dec 2017AY 2007-08

Bench: Shri S.S. Godara & Shri Manish Boradassessment Year: 2007-08

For Respondent: Shri Prasoon Kabra, D.R
Section 271(1)(c)Section 68

…ITA Nos.3066 & 3067/Ahd/2015 A.Y. 2007-08 Page 1 of 14 IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH, AHMEDABAD BEFORE SHRI S.S. GODARA, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER Assessment Year: 2007-08 Savitaben Mangaldas Trust, vs. Income Tax Officer, Amola Chambers, Ward – 10(4), Ahmedabad. Nr. Navrangpura Telephone Exchange, C.G. Road, Ahmedabad – 380 009. [PAN – AABTS 1322 E] Assessment Year: 2007-08 Surendra Mangaldas Shah (HUF), vs. Income Tax Officer, G-7, Amola Chambers, Ward – 10(4), Ahmedabad. Nr. Navrangpura Telephone Exchange, C.G. Road, Ahmedabad – 380 009. [PAN – AAC…

A.C.I.T CIR - 3,ASANSOL, ASANSOL vs. SRI BIRESWAR KAR, RAIGANJ

In the result, the appeal of the revenue is dismissed while the C

ITA 1454/KOL/2013[2008-09]Status: DisposedITAT Kolkata29 Jul 2016AY 2008-09

Bench: Shri P.M.Jagtap & Shri S.S. Viswanethra Ravi

…IN THE INCOME TAX APPELLATE TRIBUNAL, KOLKATA ‘A’ BENCH, KOLKATA Before Shri P.M.Jagtap, Accountant Member and Shri S.S. Viswanethra Ravi, Judicial Member I.T.A. No. 1454/KOL/ 2013 Assessment Year: 2008-09 A.C.I.T, Circle-3,Asansol ‘Parmar Building’ 54 G.T Road (West) Asansol-713304 ...............................Appellant -Vs.- Sri Bireswar Kar Prop: Sudhi Bastralaya, B.C Road, Kumar Bazar, Raniganj-713347 Burdwan ............................. Respondent PAN:AFCPK 2459Q C.O No. 106/KOL/ 2013 [ Arising out of ITA No. 1454/Kol/2013 A.Y 2008-09] Sri Bireswar Kar Prop: Sudhi Bastralaya, B.C Road, Kumar Bazar,…

ACIT, NEW DELHI vs. SH. INDERPAL SINGH WADHAWAN, NEW DELHI

In the result ground No. 2 of the appeal of the assessee is allowed

ITA 952/DEL/2013[2007-08]Status: DisposedITAT Delhi08 Jul 2016AY 2007-08

Bench: I.C.Sudhir & Shri Prashant Maharishiinder Pal Singh Wadhawan, Jcit, E/1/7, Ii Nd Floor, East Patel Vs. Circle-33, Nagar, New Delhi New Delhi Pan: Aarps6904L (Appellant) (Respondent) Acit, Inder Pal Singh Wadhawan, Circle-33(1), Room No.1505, E/1/7, Ii Nd Floor, Vs. 15Th Floor, Dr. Shyama Prasad East Patel Nagar, New Delhi Mukherjee Civil Centre, New Delhi Pan: Aarps6904L (Appellant) (Respondent) Inder Pal Singh Wadhawan, Acit, E/1/7, Ii Nd Floor, East Patel Circle-33, Vs. Nagar, New Delhi New Delhi Pan: Aarps6904L (Appellant) (Respondent) Acit, Inder Pal Singh Wadhawan, Circle-33(1), Room No.1505, 15Th E/1/7, Ii Nd Floor, Vs. Floor, Dr. Shyama Prasad East Patel Nagar, New Delhi Mukherjee Civil Centre, Pan: Aarps6904L New Delhi (Appellant) (Respondent)

For Appellant: Sh. Ajay Wadhwa, AdvFor Respondent: Sh. Vijay Verma, CIT DR
Section 142Section 143(3)Section 68

…relied on the following case laws: (a) Anil Rice Mills Vs. Commissioner of Income Tax (2006) 282 ITR 236 (All) (b) Commissioner of Income Tax Vs. Tania Investments (P) Ltd. (2010)322 ITR 394 (Bom) (c) Commissioner of Income Tax Vs. Micro Melt (P) Ltd. (2010) 327 ITR 70 (Guj.) (d) Nemi Chand Kothari Vs. Commissioner of Income Tax & ANR. (2003) 264 ITR 254 (Gau). 21.7 In the light of the facts and circumstances of the case as discussed above, legal provisions and the case laws cited and discussed in this order. I find that the addition made by the Assessing Officer u/s 68 was on presumption and surmises with vague…

ACIT, NEW DELHI vs. M/S VARDAN FASHION, NEW DELHI

In the result ground No. 3 of the appeal of the assessee is dismissed

ITA 950/DEL/2013[2007-08]Status: DisposedITAT Delhi08 Jul 2016AY 2007-08

Bench: I.C.Sudhir & Shri Prashant Maharishivardan Fashions, Jcit, E-1/7, 2Nd Floor, East Patel Range-33, Vs. Nagar, New Delhi New Delhi Pan:Aacfv0423H (Appellant) (Respondent) Acit, Vardan Fashions, Circle-33(1) E-1/7, 2Nd Floor, East Patel Vs. New Delhi Nagar, New Delhi Pan:Aacfv0423H (Appellant) (Respondent)

For Appellant: Sh. Ajay Wadhwa, AdvFor Respondent: Sh. Vijay Verma, CIT DR
Section 142Section 40

…1 INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C”: NEW DELHI BEFORE I.C.SUDHIR, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Vardan Fashions, JCIT, E-1/7, 2nd Floor, East Patel Range-33, Vs. Nagar, New Delhi New Delhi PAN:AACFV0423H (Appellant) (Respondent) ACIT, Vardan Fashions, Circle-33(1) E-1/7, 2nd Floor, East Patel Vs. New Delhi Nagar, New Delhi PAN:AACFV0423H (Appellant) (Respondent) Assessee by : Sh. Ajay Wadhwa, Adv Revenue by: Sh. Vijay Verma, CIT DR Date of Hearing 11/05/2016 Date of pronouncement 08/07/2016 O R D E R PER PRASHANT MAHARISHI, A. M. 1. This is an appeal filed by the as…

MR. INDER PAL SINGH WADHAWAN,NEW DELHI vs. ACIT, NEW DELHI

In the result ground No. 2 of the appeal of the assessee is allowed

ITA 1589/DEL/2013[2008-09]Status: DisposedITAT Delhi08 Jul 2016AY 2008-09

Bench: I.C.Sudhir & Shri Prashant Maharishiinder Pal Singh Wadhawan, Jcit, E/1/7, Ii Nd Floor, East Patel Vs. Circle-33, Nagar, New Delhi New Delhi Pan: Aarps6904L (Appellant) (Respondent) Acit, Inder Pal Singh Wadhawan, Circle-33(1), Room No.1505, E/1/7, Ii Nd Floor, Vs. 15Th Floor, Dr. Shyama Prasad East Patel Nagar, New Delhi Mukherjee Civil Centre, New Delhi Pan: Aarps6904L (Appellant) (Respondent) Inder Pal Singh Wadhawan, Acit, E/1/7, Ii Nd Floor, East Patel Circle-33, Vs. Nagar, New Delhi New Delhi Pan: Aarps6904L (Appellant) (Respondent) Acit, Inder Pal Singh Wadhawan, Circle-33(1), Room No.1505, 15Th E/1/7, Ii Nd Floor, Vs. Floor, Dr. Shyama Prasad East Patel Nagar, New Delhi Mukherjee Civil Centre, Pan: Aarps6904L New Delhi (Appellant) (Respondent)

For Appellant: Sh. Ajay Wadhwa, AdvFor Respondent: Sh. Vijay Verma, CIT DR
Section 142Section 143(3)Section 68

…relied on the following case laws: (a) Anil Rice Mills Vs. Commissioner of Income Tax (2006) 282 ITR 236 (All) (b) Commissioner of Income Tax Vs. Tania Investments (P) Ltd. (2010)322 ITR 394 (Bom) (c) Commissioner of Income Tax Vs. Micro Melt (P) Ltd. (2010) 327 ITR 70 (Guj.) (d) Nemi Chand Kothari Vs. Commissioner of Income Tax & ANR. (2003) 264 ITR 254 (Gau). 21.7 In the light of the facts and circumstances of the case as discussed above, legal provisions and the case laws cited and discussed in this order. I find that the addition made by the Assessing Officer u/s 68 was on presumption and surmises with vague…

MR. INDER PAL SINGH WADHAWAN,NEW DELHI vs. JCIT, NEW DELHI

In the result ground No. 2 of the appeal of the assessee is allowed

ITA 1155/DEL/2013[2007-08]Status: DisposedITAT Delhi08 Jul 2016AY 2007-08

Bench: I.C.Sudhir & Shri Prashant Maharishiinder Pal Singh Wadhawan, Jcit, E/1/7, Ii Nd Floor, East Patel Vs. Circle-33, Nagar, New Delhi New Delhi Pan: Aarps6904L (Appellant) (Respondent) Acit, Inder Pal Singh Wadhawan, Circle-33(1), Room No.1505, E/1/7, Ii Nd Floor, Vs. 15Th Floor, Dr. Shyama Prasad East Patel Nagar, New Delhi Mukherjee Civil Centre, New Delhi Pan: Aarps6904L (Appellant) (Respondent) Inder Pal Singh Wadhawan, Acit, E/1/7, Ii Nd Floor, East Patel Circle-33, Vs. Nagar, New Delhi New Delhi Pan: Aarps6904L (Appellant) (Respondent) Acit, Inder Pal Singh Wadhawan, Circle-33(1), Room No.1505, 15Th E/1/7, Ii Nd Floor, Vs. Floor, Dr. Shyama Prasad East Patel Nagar, New Delhi Mukherjee Civil Centre, Pan: Aarps6904L New Delhi (Appellant) (Respondent)

For Appellant: Sh. Ajay Wadhwa, AdvFor Respondent: Sh. Vijay Verma, CIT DR
Section 142Section 143(3)Section 68

…relied on the following case laws: (a) Anil Rice Mills Vs. Commissioner of Income Tax (2006) 282 ITR 236 (All) (b) Commissioner of Income Tax Vs. Tania Investments (P) Ltd. (2010)322 ITR 394 (Bom) (c) Commissioner of Income Tax Vs. Micro Melt (P) Ltd. (2010) 327 ITR 70 (Guj.) (d) Nemi Chand Kothari Vs. Commissioner of Income Tax & ANR. (2003) 264 ITR 254 (Gau). 21.7 In the light of the facts and circumstances of the case as discussed above, legal provisions and the case laws cited and discussed in this order. I find that the addition made by the Assessing Officer u/s 68 was on presumption and surmises with vague…

M/S VARDAAN FASHION,NEW DELHI vs. JCIT, NEW DELHI

In the result ground No. 3 of the appeal of the assessee is dismissed

ITA 1143/DEL/2013[2007-08]Status: DisposedITAT Delhi08 Jul 2016AY 2007-08

Bench: I.C.Sudhir & Shri Prashant Maharishivardan Fashions, Jcit, E-1/7, 2Nd Floor, East Patel Range-33, Vs. Nagar, New Delhi New Delhi Pan:Aacfv0423H (Appellant) (Respondent) Acit, Vardan Fashions, Circle-33(1) E-1/7, 2Nd Floor, East Patel Vs. New Delhi Nagar, New Delhi Pan:Aacfv0423H (Appellant) (Respondent)

For Appellant: Sh. Ajay Wadhwa, AdvFor Respondent: Sh. Vijay Verma, CIT DR
Section 142Section 40

…1 INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C”: NEW DELHI BEFORE I.C.SUDHIR, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Vardan Fashions, JCIT, E-1/7, 2nd Floor, East Patel Range-33, Vs. Nagar, New Delhi New Delhi PAN:AACFV0423H (Appellant) (Respondent) ACIT, Vardan Fashions, Circle-33(1) E-1/7, 2nd Floor, East Patel Vs. New Delhi Nagar, New Delhi PAN:AACFV0423H (Appellant) (Respondent) Assessee by : Sh. Ajay Wadhwa, Adv Revenue by: Sh. Vijay Verma, CIT DR Date of Hearing 11/05/2016 Date of pronouncement 08/07/2016 O R D E R PER PRASHANT MAHARISHI, A. M. 1. This is an appeal filed by the as…