Tradelink Carrying (P.) Ltd. v. ITO

BALAKA VINIMAY PVT. LTD.,KOLKATA vs. ITO, WARD-2(1), KOLKATA

In the result, appeals of the assessee in ITA No

Bench: Shri Sanjay Garg, Hon’Ble & Dr. Manish Borad, Hon’Blei.T.A. No. 160 & 161/Kol/2024 Assessment Year: 2008-09 Balaka Vinimay Pvt. Ltd. Income Tax Officer, Ward – 2(1), 9/12, Lal Bazar Street Vs Kolkata Kolkata - 700001 [Pan : Aadcb2610B] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri A.K. Tibrewal, A/R & Saurav Gupta, A/R Revenue By : Shri Abhijit Kundu, Cit, Sr. D/R सुनवाई क" तारीख/Date Of Hearing : 09/04/2024 घोषणा क" तारीख /Date Of Pronouncement: 21/06/2024 आदेश/O R D E R Per Dr. Manish Borad: The Instant Appeals Are Directed At The Instance Of The Assessee Against The Separate Orders Of The National Faceless Appeal Centre, Delhi, (Hereinafter The “Ld. Cit(A)”). Ita No. 160/Kol/2024 Is Against The Order Of The Ld. Cit(A) Dt. 29/11/2023, Passed U/S 250 Of The Income Tax Act, 1961 (Hereinafter ‘The Act’) Arising Out Of The Penalty Order Passed By The Ld. Assessing Officer U/S 271(1)(C) Of The Act & Ita No. 161/Kol/2023, Is Against The Order Of The Ld. Cit(A) Dt. 28/11/2023, Arising Out Of The Order Of The Ld. Assessing Officer Passed U/S 143(3) R.W.S. 254 Of The Act, For Assessment Year 2008-09. 2. Though The Assessee Has Raised Various Grounds In Both These Appeals, But The Effective Issue Raised In Ita No. 161/Kol/2024 Is Against The Addition Made U/S 68 Of The Act For Unexplained Share Capital Confirmed By The Ld. Cit(A) & In Ita No. 160/Kol/2024 Is Against The Levy Of Penalty U/S 271(1)(C) Of The Act On The Addition Made

…| आयकर अपीलीय अिधकरण "यायपीठ, कोलकाता | IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, KOLKATA BEFORE SHRI SANJAY GARG, HON’BLE JUDICIAL MEMBER & DR. MANISH BORAD, HON’BLE ACCOUNTANT MEMBER I.T.A. No. 160 & 161/Kol/2024 Assessment Year: 2008-09 Balaka Vinimay Pvt. Ltd. Income Tax Officer, Ward – 2(1), 9/12, Lal Bazar Street Vs Kolkata Kolkata - 700001 [PAN : AADCB2610B] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri A.K. Tibrewal, A/R and Saurav Gupta, A/R Revenue by : Shri Abhijit Kundu, CIT, Sr. D/R सुनवाई क" तारीख/Date of Hearing : 09/04/2024 घोषणा क" तारीख /Date of Pronouncement: 21/06/2024…

BALAKA VINIMAY PVT. LTD.,KOLKATA vs. ITO, WARD-2(1), KOLKATA

In the result, appeals of the assessee in ITA No

Bench: Shri Sanjay Garg, Hon’Ble & Dr. Manish Borad, Hon’Blei.T.A. No. 160 & 161/Kol/2024 Assessment Year: 2008-09 Balaka Vinimay Pvt. Ltd. Income Tax Officer, Ward – 2(1), 9/12, Lal Bazar Street Vs Kolkata Kolkata - 700001 [Pan : Aadcb2610B] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri A.K. Tibrewal, A/R & Saurav Gupta, A/R Revenue By : Shri Abhijit Kundu, Cit, Sr. D/R सुनवाई क" तारीख/Date Of Hearing : 09/04/2024 घोषणा क" तारीख /Date Of Pronouncement: 21/06/2024 आदेश/O R D E R Per Dr. Manish Borad: The Instant Appeals Are Directed At The Instance Of The Assessee Against The Separate Orders Of The National Faceless Appeal Centre, Delhi, (Hereinafter The “Ld. Cit(A)”). Ita No. 160/Kol/2024 Is Against The Order Of The Ld. Cit(A) Dt. 29/11/2023, Passed U/S 250 Of The Income Tax Act, 1961 (Hereinafter ‘The Act’) Arising Out Of The Penalty Order Passed By The Ld. Assessing Officer U/S 271(1)(C) Of The Act & Ita No. 161/Kol/2023, Is Against The Order Of The Ld. Cit(A) Dt. 28/11/2023, Arising Out Of The Order Of The Ld. Assessing Officer Passed U/S 143(3) R.W.S. 254 Of The Act, For Assessment Year 2008-09. 2. Though The Assessee Has Raised Various Grounds In Both These Appeals, But The Effective Issue Raised In Ita No. 161/Kol/2024 Is Against The Addition Made U/S 68 Of The Act For Unexplained Share Capital Confirmed By The Ld. Cit(A) & In Ita No. 160/Kol/2024 Is Against The Levy Of Penalty U/S 271(1)(C) Of The Act On The Addition Made

…| आयकर अपीलीय अिधकरण "यायपीठ, कोलकाता | IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, KOLKATA BEFORE SHRI SANJAY GARG, HON’BLE JUDICIAL MEMBER & DR. MANISH BORAD, HON’BLE ACCOUNTANT MEMBER I.T.A. No. 160 & 161/Kol/2024 Assessment Year: 2008-09 Balaka Vinimay Pvt. Ltd. Income Tax Officer, Ward – 2(1), 9/12, Lal Bazar Street Vs Kolkata Kolkata - 700001 [PAN : AADCB2610B] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri A.K. Tibrewal, A/R and Saurav Gupta, A/R Revenue by : Shri Abhijit Kundu, CIT, Sr. D/R सुनवाई क" तारीख/Date of Hearing : 09/04/2024 घोषणा क" तारीख /Date of Pronouncement: 21/06/2024…

SILKINA COMMODEAL PVT. LTD. ,KOLKATA vs. ITO,WARD-3(3), KOLKATA. , KOLKATA

In the result, appeal of the assessee is allowed

Bench: Shri Sonjoy Sarma & Shri Girish Agrawalassessment Years: 2011-12 Silkina Commodeal Pvt. Ltd. Income Tax Officer, Ward- 6, Waterloo Street, Kolkata- Vs. 3(3), Kolkata. 700069. (Pan: Aaecs5627C) (Appellant) (Respondent)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH KOLKATA BEFORE SHRI SONJOY SARMA, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Years: 2011-12 Silkina Commodeal Pvt. Ltd. Income Tax Officer, Ward- 6, Waterloo Street, Kolkata- Vs. 3(3), Kolkata. 700069. (PAN: AAECS5627C) (Appellant) (Respondent) Present for: Appellant by : Shri Siddarth Agarwal, Advocate Respondent by : Shri B. K. Singh, JCIT, Sr. DR Date of Hearing : 22.01.2024 Date of Pronouncement : 06.03.2024 O R D E R PER GIRISH AGRAWAL, ACCOUNTANT MEMBER: This appeal filed by the assessee is against the order of Ld.CIT(A), National Fa…

SILKINA COMMODEAL PVT. LTD.,KOLKATA vs. ITO, WARD 3(3), KOLKATA

In the result, appeal of the assessee is allowed

Bench: Shri Anikesh Banerjee & Shri Girish Agrawal

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH KOLKATA BEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA Nos.1437 & 1438/Kol/2023 Assessment Years: 2010-11 & ITA Nos.1439/Kol/2023 Assessment Years: 2012-13 Silkina Commodeal Pvt. Ltd. Income Tax Officer, Ward- 6, Waterloo Street, Kolkata- Vs. 3(3), Kolkata. 700069. (PAN: AAECS5627C) (Appellant) (Respondent) Present for: Appellant by : Shri Siddarth Agarwal, Advocate Respondent by : Shri Arup Chatterjee, Addl. CIT Date of Hearing : 28.02.2024 Date of Pronouncement : 05.03.2024 O R D E R PER BENCH: All these appeals filed…

SILKINA COMMODEAL PVT. LTD.,KOLKATA vs. ITO, WARD-3(3), KOLKATA

In the result, appeal of the assessee is allowed

Bench: Shri Anikesh Banerjee & Shri Girish Agrawal

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH KOLKATA BEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA Nos.1437 & 1438/Kol/2023 Assessment Years: 2010-11 & ITA Nos.1439/Kol/2023 Assessment Years: 2012-13 Silkina Commodeal Pvt. Ltd. Income Tax Officer, Ward- 6, Waterloo Street, Kolkata- Vs. 3(3), Kolkata. 700069. (PAN: AAECS5627C) (Appellant) (Respondent) Present for: Appellant by : Shri Siddarth Agarwal, Advocate Respondent by : Shri Arup Chatterjee, Addl. CIT Date of Hearing : 28.02.2024 Date of Pronouncement : 05.03.2024 O R D E R PER BENCH: All these appeals filed…

SILKINA COMMODEAL PVT. LTD.,KOLKATA vs. ITO, WARD-3(3), KOLKATA

In the result, appeal of the assessee is allowed

Bench: Shri Anikesh Banerjee & Shri Girish Agrawal

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH KOLKATA BEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA Nos.1437 & 1438/Kol/2023 Assessment Years: 2010-11 & ITA Nos.1439/Kol/2023 Assessment Years: 2012-13 Silkina Commodeal Pvt. Ltd. Income Tax Officer, Ward- 6, Waterloo Street, Kolkata- Vs. 3(3), Kolkata. 700069. (PAN: AAECS5627C) (Appellant) (Respondent) Present for: Appellant by : Shri Siddarth Agarwal, Advocate Respondent by : Shri Arup Chatterjee, Addl. CIT Date of Hearing : 28.02.2024 Date of Pronouncement : 05.03.2024 O R D E R PER BENCH: All these appeals filed…

TRUE-MAN CONSULTANTS PVT. LTD. ,KOLKATA vs. ITO,WARD-7(2),KOLKATA. , KOLKATA

In the result, the appeal filed by the assessee is partly allowed

Bench: Sri Rajpal Yadav & Dr. Manish Borad

…आयकर अपीलीय अधिकरण कोलकाता 'बी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘B’ BENCH, KOLKATA श्री राजपाल यादव, उपाध्यक्ष (कोलकाता क्षेत्र) एवं डॉ. मनीष बोरड, लेखा सदस्य के समक्ष Before SRI RAJPAL YADAV, VICE PRESIDENT & DR. MANISH BORAD, ACCOUNTANT MEMBER I.T.A. No.: 1158/KOL/2023 Assessment Year: 2012-13 True-Man Consultants Pvt. Ltd.................................Appellant [PAN: AAACT 9862 G] Vs. ITO, Ward-7(2), Kolkata.....………….......................Respondent Appearances: Assessee represented by: Sh. V.N. Dube, AR. Department represented by: Sh. Abhijit Kundu, CIT. Date of concluding the…

VISH REALTY SOLUTIONS PRIVATE LIMITED ,KOLKATA vs. I.T.O.,WARD-5(3), KOLKATA

In the result, appeal of the revenue is dismissed

Bench: Shri Sanjay Garg, Hon’Ble & Dr. Manish Borad, Hon’Blei.T.A. No. 250/Kol/2020 Assessment Year: 2012-13 Vish Realty Solutions Private Limited Income Tax Officer, Ward-5(3), 55, Ezra Street Vs Kolkata 2Nd Floor Kolkata - 700001 [Pan : Aadcv9938N] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri S. Jhajharia, A/R Revenue By : Shri Vineet Kumar, Addl. Cit, D/R सुनवाई क" तारीख/Date Of Hearing : 16/01/2024 घोषणा क" तारीख /Date Of Pronouncement: 21/02/2024 आदेश/O R D E R Per Dr. Manish Borad: The Present Appeal Is Directed At The Instance Of The Assessee Against The Order Of The Commissioner Of Income Tax (Appeals) -10 (Hereinafter The “Ld. Cit(E)”) Dt. 02/12/2019, Passed U/S 263 Of The Income Tax Act, 1961 (“The Act”) For The Assessment Year 2012-13. 2. The Assessee Has Raised The Following Grounds Of Appeal:- “1. That The Learned Commissioner Of Income Tax (Appeals)-Io, Kolkata Erred In Passing An Order Dated 2Nd Of December, 2019 Under Section 143(3) Of The Income Tax Act, 1961 Dismissing The Appeal Of The Appellant Without Allowing Reasonable Opportunity Of Being Heard. 2. That The Learned Commissioner Of Income Tax (Appeals) - 10, Kolkata Erred In Confirming The Addition Of Share Application Money Ofrs. 5,86,00,000/- Made By The Assessing Officer Under Section 68 Of The Income Tax Act, 1961 On Irrelevant Considerations & Arbitrary Grounds.

…| आयकर अपीलीय अिधकरण "यायपीठ, कोलकाता | IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, KOLKATA BEFORE SHRI SANJAY GARG, HON’BLE JUDICIAL MEMBER & DR. MANISH BORAD, HON’BLE ACCOUNTANT MEMBER I.T.A. No. 250/Kol/2020 Assessment Year: 2012-13 Vish Realty Solutions Private Limited Income Tax Officer, Ward-5(3), 55, Ezra Street Vs Kolkata 2nd Floor Kolkata - 700001 [PAN : AADCV9938N] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri S. Jhajharia, A/R Revenue by : Shri Vineet Kumar, Addl. CIT, D/R सुनवाई क" तारीख/Date of Hearing : 16/01/2024 घोषणा क" तारीख /Date of Pronouncement: 21/02/2024 आदेश/O R D E…

M/S. INTER SECURITIES PVT. LTD., ,KOLKATA vs. ITO, WARD - 7(3), KOLKATA , KOLKATA

In the result, appeal of the revenue is dismissed

Bench: Dr. Manish Borad, Hon’Ble & Shri Sanjay Garg, Hon’Blei.T.A. No. 609/Kol/2018 Assessment Year: 2012-13 M/S. Inter Securities Pvt. Ltd. Income Tax Officer, Ward – 7(3), 8, Camac Street Vs Kolkata 8Th Floor Suite No. 807 Kolkata - 700017 [Pan : Aacci 3971M] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri V. N. Dubey, Advocate Revenue By : Shri Vijay Kumar, Addl. Cit, Sr. D/R सुनवाई क" तारीख/Date Of Hearing : 14/09/2023 घोषणा क" तारीख /Date Of Pronouncement: 16/10/2023 आदेश/O R D E R Per Dr. Manish Borad: The Above Captioned Appeal Is Directed At The Instance Of The Assessee Against The Order Of The Commissioner Of Income Tax (Appeals) - 3, (Hereinafter The “Ld. Cit(A)”) Dt. 15/02/2018, Passed U/S 250 Of The Income Tax Act, 1961 (“The Act”) For The Assessment Year 2012-13. 2. The Assessee Has Raised The Following Grounds Of Appeal:- “1. That The Order Passed By The Ld. Cit(A) Is Bad In Law As Well As In Facts Of The Case. 2. That The Ld. Cit(A) Erred In Law As Well As In Facts Of The Case By Confirming The Addiitons Made By Ld. A.O. Who Treated The Share Application Money Including Premium Of Rs.3,59,00,000/- As Bogus & Added Back The Same To The Total Income Of The Appellant U/S 68 Of The Income Tax Act, 1961. 2

…| आयकर अपीलीय अिधकरण "यायपीठ, कोलकाता | IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, KOLKATA BEFORE DR. MANISH BORAD, HON’BLE ACCOUNTANT MEMBER & SHRI SANJAY GARG, HON’BLE JUDICIAL MEMBER I.T.A. No. 609/Kol/2018 Assessment Year: 2012-13 M/s. Inter Securities Pvt. Ltd. Income Tax Officer, Ward – 7(3), 8, Camac Street Vs Kolkata 8th Floor Suite No. 807 Kolkata - 700017 [PAN : AACCI 3971M] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri V. N. Dubey, Advocate Revenue by : Shri Vijay Kumar, Addl. CIT, Sr. D/R सुनवाई क" तारीख/Date of Hearing : 14/09/2023 घोषणा क" तारीख /Date of Pronouncement: 16/10/2…

DCIT, CC-2(4), KOLKATA. , KOLKATA vs. NARSINGH ISPAT LIMITED. , KOLKATA

In the result, appeal of the revenue is dismissed

Bench: Shri Sanjay Garg, Hon’Ble & Dr. Manish Borad, Hon’Ble

…| आयकर अपीलीय अिधकरण "यायपीठ, कोलकाता | IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, KOLKATA BEFORE SHRI SANJAY GARG, HON’BLE JUDICIAL MEMBER & DR. MANISH BORAD, HON’BLE ACCOUNTANT MEMBER I.T.A. No. 255/Kol/2023 Assessment Year: 2012-13 DCIT, Central Circle-2(4), Kolkata Narsingh Ispat Limited Vs 15th Floor, Room No. 1512 Diamond Heritage 16, Strand Road Fairley Place Kolkata – 700001 [PAN: AACCN0208J] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri S.K. Tulsiyan, Advocate & Ms. Puja Somani, A/R. Revenue by : Shri P.P. Barman, Addl. CIT Sr. D/R सुनवाई क" तारीख/Date of Hearing : 07/06/2023 घोषणा…

M/S KRISHILAKSHMI RICE MILL PVT. LTD.,BURDWAN vs. I.T.O.,WARD-1(2), BURDWAN

In the result, the appeal filed by the assessee is allowed

Bench: Dr. Manish Borad, Hon’Ble & Shri Sonjoy Sarma, Hon’Blei.T.A. No. 605/Kol/2019 Assessment Year: 2012-13 M/S. Krishilakshmi Rice Mill Pvt. Ltd. Income Tax Officer, Ward - Vill.- Hatgobindapur Vs 1(2), Kolkata Dist.- Burdwan Pincode - 713407 [Pan : Aaeck1877C] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Soumitra Choudhury, Advocate Revenue By : Smt. Ranu Biswas, Addl. Cit, D/R सुनवाई क" तारीख/Date Of Hearing : 16/05/2023 घोषणा क" तारीख /Date Of Pronouncement: 31/05/2023 आदेश/O R D E R Per Sonjoy Sarma: This Is The Appeal Preferred By The Assessee Against The Order Of The Learned Commissioner Of Income Tax (Appeals) - Burdwan (Hereinafter Referred To As The Ld. Cit(A)”], Passed U/S 250 Of The Income-Tax Act, 1961 (Hereinafter The ‘Act’), Dated 25/01/2019 For The Assessment Year 2012-13, On The Following Grounds Of Appeal:- “1. For That On The Facts Of The Case, The Order Passed By The Ld. C.I.T.(A) On 25.01.2019 Is Completely Arbitrary, Unjustified & Illegal. 2. For That On The Facts Of The Case, The Ld. Cit(A) Was Not Justified In Confirming The Addition Of Rs.207,00,000/- Made By The Assessing Officer On Account Of Share Application Money With Share Premium By Wrongly Treating The Same As Unexplained Cash Credit U/S 68 Which Is Completely Arbitrary, Unjustified & Illegal. 3. For That On The Facts Of The Case, The Ld. Cit(A) Ought To Have Considered That The Assessee Company Had Discharged Its Onus By Furnishing All The Relevant Documents In Connection With The Share Capital Raised & Also Proved The Identity, Creditworthiness Of The Share Application And

…| आयकर अपीलीय अिधकरण "यायपीठ, कोलकाता | IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, KOLKATA BEFORE DR. MANISH BORAD, HON’BLE ACCOUNTANT MEMBER & SHRI SONJOY SARMA, HON’BLE JUDICIAL MEMBER I.T.A. No. 605/Kol/2019 Assessment Year: 2012-13 M/s. Krishilakshmi Rice Mill Pvt. Ltd. Income Tax Officer, Ward - Vill.- Hatgobindapur Vs 1(2), Kolkata Dist.- Burdwan Pincode - 713407 [PAN : AAECK1877C] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri Soumitra Choudhury, Advocate Revenue by : Smt. Ranu Biswas, Addl. CIT, D/R सुनवाई क" तारीख/Date of Hearing : 16/05/2023 घोषणा क" तारीख /Date of Pronouncement: 3…

I.T.O.,WARD-9(3), KOLKATA vs. M/S REWARD HIRISE PVT. LTD., KOLKATA

Bench: Shri Rajesh Kumar & Shri Sonjoy Sarma]

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘‘ए’’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA "ी राजेश कुमार, लेखा सद"य एवं "ी संजय शमा" "या"यक सद"य के सम" [Before Shri Rajesh Kumar, Accountant Member & Shri Sonjoy Sarma, Judicial Member] I.T.A. Nos. 2664 & 2662/Kol/2019 Assessment Years: 2014-15 & 2015-16 ITO, Ward-9(3), Kolkata Vs. M/s Reward Hirise Pvt. Ltd. (PAN: AADCR 2400 D) Appellant / (अपीलाथ") Respondent / ( !यथ") Date of Hearing / सुनवाई 03.04.2023 क$ "त&थ Date of Pronouncement/ 26.04.2023 आदेश उ)घोषणा क$ "त&थ For the Appellant/ Shri Akshay Ringasia, A.R "नधा"/रती क$ ओर से For the Respondent…

I.T.O.,WARD-9(3), KOLKATA vs. M/S REWARD HIRISE PVT. LTD., KOLKATA

Bench: Shri Rajesh Kumar & Shri Sonjoy Sarma]

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘‘ए’’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA "ी राजेश कुमार, लेखा सद"य एवं "ी संजय शमा" "या"यक सद"य के सम" [Before Shri Rajesh Kumar, Accountant Member & Shri Sonjoy Sarma, Judicial Member] I.T.A. Nos. 2664 & 2662/Kol/2019 Assessment Years: 2014-15 & 2015-16 ITO, Ward-9(3), Kolkata Vs. M/s Reward Hirise Pvt. Ltd. (PAN: AADCR 2400 D) Appellant / (अपीलाथ") Respondent / ( !यथ") Date of Hearing / सुनवाई 03.04.2023 क$ "त&थ Date of Pronouncement/ 26.04.2023 आदेश उ)घोषणा क$ "त&थ For the Appellant/ Shri Akshay Ringasia, A.R "नधा"/रती क$ ओर से For the Respondent…

M/S. RADISON PROJECTS PVT. LTD.,KOLKATA vs. I.T.O., WARD - 8(3), KOLKATA, KOLKATA

In the result, the appeal filed by the assessee is allowed

Bench: Dr. Manish Borad, Hon’Ble & Shri Sonjoy Sarma, Hon’Blei.T.A. No. 11/Kol/2023 Assessment Year: 2012-13 M/S. Radison Projects Pvt. Ltd. Income Tax Officer, Ward - 8(3), 21, Camac Street Vs Kolkata Happy House Kolkata - 700016 [Pan : Aafcr7565P] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Soumitra Choudhury, Advocate & Shri Pranabesh Sarkar, Advocate Revenue By : Shri P.P. Barman, Addl. Cit, D/R सुनवाई क" तारीख/Date Of Hearing : 02/03/2023 घोषणा क" तारीख /Date Of Pronouncement: 27/03/2023 आदेश/O R D E R Per Dr. Manish Borad: This Is The Appeal Preferred By The Assessee Against The Order Of The National Faceless Appeal Centre, Delhi (Hereinafter Referred To As The Ld. Cit(A)”], Passed U/S 250 Of The Income-Tax Act, 1961 (Hereinafter The ‘Act’), Dated 14/12/2022 For The Assessment Year 2012-13, On The Following Grounds Of Appeal:- “1. For That On The Facts Of The Case, The Order Passed By The Ld. C.I.T. (A) On 14.12.2022 Which Is Completely Arbitrary, Unjustified & Illegal. 2. For That On The Facts Of The Case, The Ld. Cit(A) Was Not Justified In Confirming The Addition Of Rs.1,37,00,000/- Made By The A.O. On Account Of Share Application Money With Share Premium By Wrongly Treating The Same As Unexplained Cash Credit U/S 68 Which Is Completely Arbitrary, Unjustified & Illegal. 3. For That On The Facts Of The Case, The Ld. Cit(A) Ought To Have Considered That The Assessee Company Had Discharged Its Onus By Furnishing All The Relevant Documents In Connection With The Share Capital Raised & Also

…| आयकर अपीलीय अिधकरण "यायपीठ, कोलकाता | IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, KOLKATA BEFORE DR. MANISH BORAD, HON’BLE ACCOUNTANT MEMBER & SHRI SONJOY SARMA, HON’BLE JUDICIAL MEMBER I.T.A. No. 11/Kol/2023 Assessment Year: 2012-13 M/s. Radison Projects Pvt. Ltd. Income Tax Officer, Ward - 8(3), 21, Camac Street Vs Kolkata Happy House Kolkata - 700016 [PAN : AAFCR7565P] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri Soumitra Choudhury, Advocate & Shri Pranabesh Sarkar, Advocate Revenue by : Shri P.P. Barman, Addl. CIT, D/R सुनवाई क" तारीख/Date of Hearing : 02/03/2023 घोषणा क" तारीख /Date…

ITO, WARD-7(1), KOLKATA vs. M/S ANVIL ELECTRICALS PVT. LIMITED(FORMERLY KNOWN AS DAMIYA VANIJYA PVT. LTD., KOLKATA

In the result, the appeal of the revenue is dismissed

Bench: Shri Rajpal Yadav, Vice-(Kz)& Shri Rajesh Kumar]

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘सी’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA "ी राजपाल यादव,उपा"य"(कोलकाता "े") एवं "ी राजेश कुमार, लेखा सद"य के सम" [Before Shri Rajpal Yadav, Vice-President (KZ)& Shri Rajesh Kumar, Accountant Member] I.T.A. No. 133/Kol/2022 Assessment Year : 2012-13 ITO, Ward-7(1), Kolkata Vs. M/s Anvil Electricals Pvt. Ltd. (Formerly Known as Dalmiya Vanijya Pvt. Ltd.) (PAN: AACCD 5525 C) Appellant / (अपीलाथ!) Respondent / ("#यथ!) 05.09.2022 Date of Hearing / सुनवाई क& 'त(थ Date of Pronouncement / 19.10.2022 आदेश उ*घोषणा क& 'त(थ For the Appellant / Shri A.K. Tulsiyan…