Technical Glass Ind. Vs. CIT 281 ITR 61; Chowkchand Balabux v. CIT (Assam)

11 DTR 91High Court#21957 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2025.

Sections most often in play

Section 131 Section 68

Judgments citing Technical Glass Ind. Vs. CIT 281 ITR 61; Chowkchand Balabux v. CIT (Assam)

Vishwas Kohli, New Delhi vs. ITO, Ward- 59(5), New Delhi

In the result, the appeal of the assessee is dismissed

ITA 7259/DEL/2017[2013-14]Status: DisposedITAT Delhi21 Mar 2025AY 2013-14

Bench: Shri Vikas Awasthy & Dr. Mitha Lal Meenaassessment Year: 2013-14 Vishwas Kohli, Vs. Ito, Ward 59(5), G-273, 2Nd Floor, Preet Vihar New Delhi New Delhi- Pin: 1100 92 Pan No. Anqpk5472M (Appellant) (Respondent)

Section 131Section 68

…ve the genuineness of be affidavit and the averments made therein , affidavits are to be rejected as afterthought. Reliance is placed on Technical Glass Ind. Vs. CIT 281 ITR 61; Chowkchand Balabux vs. CIT (Assam) 41 ITR 465; Blowell Auto (P) Ltd. vs. ACTT (PH)11 DTR 91; and Munilal Ramdayal vs. ITO & Ors. (Ori) 76 ITR 151. In view of the above, as the creditworthiness and genuineness of the transaction is not proved, the Assessing Officer is fully justified in adding the said sum of Rs.69,20,000 under Section 69 of the Income Tax Act, 1961. The appeal fails in this regard.” 9. The Ld. Counsel for the appellant su…

Poddar Finin Cosultancy Pvt.Ltd, Raigad vs. Income-Tax Officer, Ward - 3, Panvel

Appeal is dismissed in above terms

ITA 1007/PUN/2018[2014-15]Status: DisposedITAT Pune23 Sept 2022AY 2014-15

Bench: Shri S.S.Godara, Jm & Shri Dr. Dipak P. Ripote, Am आयकर अपील सं. / Ita No.1007/Pun/2018 धनधाारण वषा / Assessment Year : 2014-15

For Appellant: NoneFor Respondent: Shri Sardar Singh Meena

Section 143Section 68

…105, CIT Vs Precision Finance P Ltd. (Cal) 208 ITR- Assessee failed to prove the genuineness of credit - Mere proof of identity of creditor or that transaction was by cheque, is not sufficient - Addition u/s 68 upheld 12. Blowell Auto (P) Ltd. Vs ACIT (P&H) 11 DTR 91 -Since creditworthiness and genuineness of transaction not established, addition u/s 68 justified 13. Prakashchandra Singhvi (HUF) Vs ITO (ITAT, Ahd) 134 ITD 283 - Mere filing of PAN cards, I. T. returns etc. did not by itself discharge assessee from preliminary burden to establish genuineness of gifts where donors were not found at the address gi…

Abhinav Garg, Noida vs. ITO, Ward-1(1), Gurgaon

In the result, appeal of Assessee is dismissed

ITA 1615/DEL/2018[2014-15]Status: DisposedITAT Delhi10 Dec 2018AY 2014-15

Bench: Shri Bhavnesh Saini

For Appellant: Shri Ashvini KumarFor Respondent: Shri S.L. Anuragi, Sr. D.R

Section 68

…f source of cash amount given to the assessee, the A.O. found that assessee failed to prove creditworthiness of these persons as well as genuineness of the transaction in the matter. The A.O. relied upon decision in the case of Blowell Auto (P) Ltd., vs. ACIT 11 DTR 91 ( P&H) in which it was held that “mere filing of the affidavit in which the creditors have confirmed the loan transactions but did not disclose their source of income, creditworthiness and genuineness of the transaction not established, addition under section 68 justified.” He also noted that no evidence was furnished by 4 ITA.No.1615/Del./2018 Shr…