← All Phrases

“permanent account number”

Chapter XIV - Assessment ProcedureSection 139ASection 139A565 judgments

The decision most relied on for permanent account number is (i) Principal CIT v. Soft-line Creations Pvt. Ltd. (387 ITR 636), cited in 59 judgments on BharatTax.

Leading authorities on permanent account number

(i) Principal CIT v. Soft-line Creations Pvt. Ltd.
387 ITR 636 · 2016 · High Court
59
citing judgments

When an assessee provides the Permanent Account Numbers, affidavits of directors, and bank details of share applicants, this discharges the onus regarding the identity, genuineness of the transaction, and creditworthiness of the share applicants, precluding an addition under Section 68.

PCIT v. Vaishnodevi Refoils & Solvex
89 Taxmann.com 80 · 2018 · High Court
46
citing judgments

The addition of share application money to the income of the assessee under Section 68 is not justified if the assessee has discharged the initial onus by providing complete particulars and documentary evidence of the creditor, and the Revenue has failed to prove otherwise. The Supreme Court has also dismissed the Revenue's SLP in this matter.

Assistant Commissioner, Assessment II, Bangalore v. Velliappa Textiles Ltd.
263 ITR 550 · 2003 · Supreme Court
30
citing judgments

A body corporate is considered a juridical person and an artificial juridical person, distinct from natural persons or an association of persons. This status is recognized by the Income Tax Department, as indicated by the format of a Permanent Account Number (PAN).

CLSA India (P.) Ltd. v. Dy. CIT
149 Taxmann.com 380 · 2023 · High Court
10
citing judgments

An active Permanent Account Number (PAN) for a non-existent entity, post-amalgamation, does not justify reassessment proceedings against that entity. The revenue cannot rely on an active PAN to dilute established legal principles regarding the assessment of merged entities.

Judgments citing permanent account number

Anchita Properties Pvt. Ltd., Kolkata vs. ITO, Ward-12(1), Kolkata.

In the result, both the appeals of the assessee are allowed

ITA 637/KOL/2024[2013-14]Status: DisposedITAT Kolkata22 Aug 2024AY 2013-14

Bench: Shri Rajpal Yadav, Vice-(Kz) & Dr. Manish Boradi.T.A. No. 637/Kol/2024 Assessment Year: 2013-2014 Anchita Properties Pvt. Limited,………………Appellant 29, Collotola Street, Kolkata-700029 [Pan:Aahca9115E] -Vs.- Income Tax Officer,………………………….……Respondent Ward-12(1), Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700069 & I.T.A. No. 1067/Kol/2024 Assessment Year: 2013-2014 Anchita Properties Pvt. Limited,………………Appellant 29, Collotola Street, Kolkata-700029 [Pan:Aahca9115E] -Vs.- Principal Commissioner Of Income Tax,…Respondent Pcit, Kolkata-2, Office Of The Income Tax Officer, Ward-12(1), Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700069

Section 133(6)Section 139(1)Section 143(2)Section 143(3)Section 147Section 148Section 250Section 263Section 68

information, only reference by the ld. Assessing Officer is that investigation was carried out on M/s. Samrat Udyog, Prop. Sri Abhay Sultania. His Permanent Account Number has been given with related beneficiaries. The ld. Assessing Officer thereafter observed that the assessee M/s. Anchita Properties Pvt. Limited has taken 19 & Anchita

Anchita Properties Pvt. Ltd., Kolkata vs. P.C.I.T., Kolkata - 2, Kolkata

In the result, both the appeals of the assessee are allowed

ITA 1067/KOL/2024[2013-2014]Status: DisposedITAT Kolkata22 Aug 2024AY 2013-2014

Bench: Shri Rajpal Yadav, Vice-(Kz) & Dr. Manish Boradi.T.A. No. 637/Kol/2024 Assessment Year: 2013-2014 Anchita Properties Pvt. Limited,………………Appellant 29, Collotola Street, Kolkata-700029 [Pan:Aahca9115E] -Vs.- Income Tax Officer,………………………….……Respondent Ward-12(1), Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700069 & I.T.A. No. 1067/Kol/2024 Assessment Year: 2013-2014 Anchita Properties Pvt. Limited,………………Appellant 29, Collotola Street, Kolkata-700029 [Pan:Aahca9115E] -Vs.- Principal Commissioner Of Income Tax,…Respondent Pcit, Kolkata-2, Office Of The Income Tax Officer, Ward-12(1), Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700069

Section 133(6)Section 139(1)Section 143(2)Section 143(3)Section 147Section 148Section 250Section 263Section 68

information, only reference by the ld. Assessing Officer is that investigation was carried out on M/s. Samrat Udyog, Prop. Sri Abhay Sultania. His Permanent Account Number has been given with related beneficiaries. The ld. Assessing Officer thereafter observed that the assessee M/s. Anchita Properties Pvt. Limited has taken 19 & Anchita

ITO Ward-1(1) Nagpur, Nagpur vs. Ashwami Sales and Marketing Pvt.Ltd, Nagpur

In the result, appeal filed by the Revenue is dismissed

ITA 294/NAG/2023[2013-14]Status: DisposedITAT Nagpur21 Aug 2024AY 2013-14

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Hitesh P. ShahFor Respondent: Shri Kailash C. Kanojiya
Section 143(1)Section 194(7)Section 194CSection 194C(6)Section 194C(7)Section 40Section 40A(2)(b)

owns ten or less goods carriages at any time during the previous year and furnishes a declaration to that effect along with] his permanent account number, to the person paying or crediting such sum". Further, an extension for Sec.194C(6) has been made in Sec.194C(7) which came into existence ... year to the account of a contractor during the course of business of plying, hiring or leasing goods carriages, on furnishing of his Permanent Account Number, to the person paying or crediting such sum." It thus, means that if a transporter is making any further payment for hiring/leasing of vehicles

Heaven Vyapaar Pvt. Ltd., Kolkata vs. ITO, Ward-5(4), Kolkata

ITA 27/KOL/2024[2012-13]Status: DisposedITAT Kolkata20 Aug 2024AY 2012-13

Bench: Shri Rajpal Yadav, Vice-(Kz) & Dr. Manish Boradi.T.A. No. 27/Kol/2024 Assessment Year: 2012-2013 Heaven Vyapaar Pvt. Limited,…………………Appellant 7, Red Cross Place, 4Th Floor, Kolkata-700001 [Pan:Aacch7234G] -Vs.- Income Tax Officer,………………………….……Respondent Ward-5(4), Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700069 Appearances By: N O N E, Appeared On Behalf Of The Assessee Shri B.K. Singh, Addl. Cit, Appeared On Behalf Of The Revenue Date Of Concluding The Hearing : June 19, 2024 Date Of Pronouncing The Order : August 20, 2024 O R D E R

Section 142(1)Section 143(2)Section 14ASection 68

Both these authorities primarily went by the fact that the assessee had provided sufficient 14 Heaven Vyapaar Pvt. Limited indication by way of permanent account numbers, to highlight the identity of the share applicants, as well as produced the affidavits of the directors. Furthermore, the bank details of the share

Goldendunes Homes LLP, Jaipur vs. ACIT, Central Circle-2, Jaipur

ITA 603/JPR/2024[2017-18]Status: DisposedITAT Jaipur20 Aug 2024AY 2017-18

Bench: SHRI SANDEEP GOSAIN (Judicial Member)

For Appellant: Shri Rohan Sogani, CAFor Respondent: Mrs. Monisha Choudhary, Addl. CIT-DR
Section 115BSection 143(3)Section 68Section 69C

Infratech Ltd. [2017] 394 ITR 383 (Rajasthan) “..It had been found by the tribunal that the assessee had provided the permanent account numbers of the share applicants. The mode of payment had also been explained. There was no direct or indirect relationship between the assessee company and share applicants

The Deputy Commissioner of Income-Tax, Central Circle-1, Mangaluru vs. M/S. Blueline Foods (India) Pvt. Ltd., Mangaluru

ITA 182/BANG/2023[2017-18]Status: DisposedITAT Bangalore07 Aug 2024AY 2017-18

Bench: Shri George George K & Shri Laxmi Prasad Sahu

For Appellant: Revenue byFor Respondent: Date of hearing
Section 132Section 143(3)Section 153ASection 153CSection 255(4)

assessee is named therein but it is addressed to the directors of the assessee respondent. Even, there is no mention of any permanent account number of the assessee in that. 8.6 On going through the mandate of the judgment of the Hon'ble Supreme Court, it becomes evident that

Subharti Media Ltd., Meerut vs. ACIT, Central Circle, Meerut

In the result, appeal of the Revenue is dismissed and the

ITA 1715/DEL/2018[2009-10]Status: DisposedITAT Delhi07 Aug 2024AY 2009-10

Bench: Shri Challa Nagendra Prasad & Shri Avdhesh Kumar Mishraआ.अ.सं/.I.T.A Nos.2693/Del/2016 िनधा"रणवष"/Assessment Year: 2010-11 बनाम Acit Subharti Media Ltd., Central Circle, Vs. Subhartipuram, Nh-58, Meerut. Delhi Haridwar Byepass Road, Meerut.

Section 131Section 132(1)Section 153CSection 68

Finance Ltd. (350 ITR 220) (All.) submits that the Hon’ble High Court held that if the assessee produces the names, addresses and permanent accounts numbers of the shareholders the onus on the assessee to prove the source of share application money stands discharged. Ld. Counsel submits that ... Securities and Finance Ltd. (supra) which is the jurisdictional High Court held that if the Assessee produces the names, addresses and permanent account number of the shareholders the onus on the assessee to prove the source of share application money stands discharged. We further observe that the Hon’ble High

ACIT, Meerut vs. M/S Subharti Media Ltd., Meerut

In the result, appeal of the Revenue is dismissed and the

ITA 2693/DEL/2016[2010-11]Status: DisposedITAT Delhi07 Aug 2024AY 2010-11

Bench: Shri Challa Nagendra Prasad & Shri Avdhesh Kumar Mishraआ.अ.सं/.I.T.A Nos.2693/Del/2016 िनधा"रणवष"/Assessment Year: 2010-11 बनाम Acit Subharti Media Ltd., Central Circle, Vs. Subhartipuram, Nh-58, Meerut. Delhi Haridwar Byepass Road, Meerut.

Section 131Section 132(1)Section 153CSection 68

Finance Ltd. (350 ITR 220) (All.) submits that the Hon’ble High Court held that if the assessee produces the names, addresses and permanent accounts numbers of the shareholders the onus on the assessee to prove the source of share application money stands discharged. Ld. Counsel submits that ... Securities and Finance Ltd. (supra) which is the jurisdictional High Court held that if the Assessee produces the names, addresses and permanent account number of the shareholders the onus on the assessee to prove the source of share application money stands discharged. We further observe that the Hon’ble High

Arvindkumar Amulkh Tanna, Ahmedabad vs. The ACIT, Central Circle-2 (3), Ahmeadabad

ITA 577/AHD/2020[2015-16]Status: DisposedITAT Ahmedabad31 Jul 2024AY 2015-16

Bench: Shri Siddhartha Nautiyal & Shri Makarand V. Mahadeokar

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

आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ “सी“, अहमदाबाद

ITO-11(1)(1), Mumbai vs. Sandesh Projects Private Limited, Mumbai

The appeal of the AO are dismissed

ITA 2305/MUM/2024[2010-11]Status: DisposedITAT Mumbai29 Jul 2024AY 2010-11

Bench: Shri Prashant Maharishi, Am & Shri Sunil Kumar Singh, Jm The Income Tax Officer Vs. Sandesh Projects Private Limited Ward 11 (1) (1) Unit Number 242, B Wing Room Number 201, Sanjoy Building – 5, Aaykar Bhavan Mittal Industrial Estate Mumbai Andheri Kurla Road Andheri (E) Mumbai – 59 (Appellant) (Respondent) Pan No. Aamcs2433E

For Appellant: Shri Rajnish Yadav , SR DRFor Respondent: none
Section 133Section 143Section 147Section 148Section 68

wherein assessee filed additional evidenceand reiterated what is submitted before the learned assessing officer. For the identity the assessee submitted the permanent account number, corporate identification number and income tax return of the investors. For the creditworthiness assessee submitted audited balance sheet, bank statement, Ledger account and net worth

Visteon Corporation, Michigan vs. DCIT, Intenl Taxn, Circle-2(2), Chennai

In the result, the appeals filed by the assessee in ITA Nos

ITA 262/CHNY/2023[2017-18]Status: DisposedITAT Chennai26 Jul 2024AY 2017-18

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita Nos.:259, 260, 261 & 262/Chny/2023 िनधा"रण वष"/Assessment Years:2014-15, 2015-16, 2016-17 & 2017-18 & S.A. Nos. 28, 29 & 30/Chny/2023 [In Ita Nos. 259, 261 & 262/Chny/2023] M/S. Visteon Corporation, The Deputy Commissioner Grace Lake Corporation Centre, Vs. Of Income Tax, Van Buren Township, International Taxation, Michigan - 48111 Circle 2(2), Chennai. Pan: Aadcv 5660K (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri Ajay Vohra, Sr. Advocate (By Virtual) Shri Aditya Vohra, Advocate ""यथ" क" ओर से/Respondent By : Shri Nilay Bara Som, Cit सुनवाई क" तारीख/Date Of Hearing : 01.07.2024 घोषणा क" तारीख/Date Of Pronouncement : 26.07.2024 आदेश /O R D E R Per Mahavir Singh: These Three Appeals By The Assessee In Ita Nos.259, 261 & 262/Chny/2023 Are Arising Out Of The Final Assessment Orders Passed By The Assistant Commissioner Of Income Tax, International Taxation Circle 2(2), Chennai Vide Orders Of Even Date 06.01.2023 In Pursuant To The Directions Of The Dispute Resolution Panel-2

For Appellant: Shri Ajay Vohra, Sr. Advocate (By Virtual)For Respondent: Shri Nilay Bara Som, CIT
Section 142(1)Section 263

assessee Company is assessed to tax by the Assistant Commissioner of Income-Tax, International Taxation Circle 2(2), Chennai (AO) under Permanent Account Number AADCV5660K.The AO started the ITA Nos. 259 to 262/CHNY/2023 & SA Nos.28 to 30/CHNY/2023 assessment proceedings by issuing notice u/s.142(1) of the Act seeking certain information

Visteon Corporation, Michigan vs. DCIT, Intenl Taxn, Circle-2(2), Chennai

In the result, the appeals filed by the assessee in ITA Nos

ITA 261/CHNY/2023[2016-17]Status: DisposedITAT Chennai26 Jul 2024AY 2016-17

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita Nos.:259, 260, 261 & 262/Chny/2023 िनधा"रण वष"/Assessment Years:2014-15, 2015-16, 2016-17 & 2017-18 & S.A. Nos. 28, 29 & 30/Chny/2023 [In Ita Nos. 259, 261 & 262/Chny/2023] M/S. Visteon Corporation, The Deputy Commissioner Grace Lake Corporation Centre, Vs. Of Income Tax, Van Buren Township, International Taxation, Michigan - 48111 Circle 2(2), Chennai. Pan: Aadcv 5660K (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri Ajay Vohra, Sr. Advocate (By Virtual) Shri Aditya Vohra, Advocate ""यथ" क" ओर से/Respondent By : Shri Nilay Bara Som, Cit सुनवाई क" तारीख/Date Of Hearing : 01.07.2024 घोषणा क" तारीख/Date Of Pronouncement : 26.07.2024 आदेश /O R D E R Per Mahavir Singh: These Three Appeals By The Assessee In Ita Nos.259, 261 & 262/Chny/2023 Are Arising Out Of The Final Assessment Orders Passed By The Assistant Commissioner Of Income Tax, International Taxation Circle 2(2), Chennai Vide Orders Of Even Date 06.01.2023 In Pursuant To The Directions Of The Dispute Resolution Panel-2

For Appellant: Shri Ajay Vohra, Sr. Advocate (By Virtual)For Respondent: Shri Nilay Bara Som, CIT
Section 142(1)Section 263

assessee Company is assessed to tax by the Assistant Commissioner of Income-Tax, International Taxation Circle 2(2), Chennai (AO) under Permanent Account Number AADCV5660K.The AO started the ITA Nos. 259 to 262/CHNY/2023 & SA Nos.28 to 30/CHNY/2023 assessment proceedings by issuing notice u/s.142(1) of the Act seeking certain information

Visteon Corporation, Michigan vs. DCIT International Taxation, Circle 2(2), Chennai

In the result, the appeals filed by the assessee in ITA Nos

ITA 260/CHNY/2023[2015-16]Status: DisposedITAT Chennai26 Jul 2024AY 2015-16

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita Nos.:259, 260, 261 & 262/Chny/2023 िनधा"रण वष"/Assessment Years:2014-15, 2015-16, 2016-17 & 2017-18 & S.A. Nos. 28, 29 & 30/Chny/2023 [In Ita Nos. 259, 261 & 262/Chny/2023] M/S. Visteon Corporation, The Deputy Commissioner Grace Lake Corporation Centre, Vs. Of Income Tax, Van Buren Township, International Taxation, Michigan - 48111 Circle 2(2), Chennai. Pan: Aadcv 5660K (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri Ajay Vohra, Sr. Advocate (By Virtual) Shri Aditya Vohra, Advocate ""यथ" क" ओर से/Respondent By : Shri Nilay Bara Som, Cit सुनवाई क" तारीख/Date Of Hearing : 01.07.2024 घोषणा क" तारीख/Date Of Pronouncement : 26.07.2024 आदेश /O R D E R Per Mahavir Singh: These Three Appeals By The Assessee In Ita Nos.259, 261 & 262/Chny/2023 Are Arising Out Of The Final Assessment Orders Passed By The Assistant Commissioner Of Income Tax, International Taxation Circle 2(2), Chennai Vide Orders Of Even Date 06.01.2023 In Pursuant To The Directions Of The Dispute Resolution Panel-2

For Appellant: Shri Ajay Vohra, Sr. Advocate (By Virtual)For Respondent: Shri Nilay Bara Som, CIT
Section 142(1)Section 263

assessee Company is assessed to tax by the Assistant Commissioner of Income-Tax, International Taxation Circle 2(2), Chennai (AO) under Permanent Account Number AADCV5660K.The AO started the ITA Nos. 259 to 262/CHNY/2023 & SA Nos.28 to 30/CHNY/2023 assessment proceedings by issuing notice u/s.142(1) of the Act seeking certain information

Visteon Corporation, Michigan vs. DCIT, Intenl Taxn, Circle-2(2), Chennai

In the result, the appeals filed by the assessee in ITA Nos

ITA 259/CHNY/2023[2014-15]Status: DisposedITAT Chennai26 Jul 2024AY 2014-15

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita Nos.:259, 260, 261 & 262/Chny/2023 िनधा"रण वष"/Assessment Years:2014-15, 2015-16, 2016-17 & 2017-18 & S.A. Nos. 28, 29 & 30/Chny/2023 [In Ita Nos. 259, 261 & 262/Chny/2023] M/S. Visteon Corporation, The Deputy Commissioner Grace Lake Corporation Centre, Vs. Of Income Tax, Van Buren Township, International Taxation, Michigan - 48111 Circle 2(2), Chennai. Pan: Aadcv 5660K (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri Ajay Vohra, Sr. Advocate (By Virtual) Shri Aditya Vohra, Advocate ""यथ" क" ओर से/Respondent By : Shri Nilay Bara Som, Cit सुनवाई क" तारीख/Date Of Hearing : 01.07.2024 घोषणा क" तारीख/Date Of Pronouncement : 26.07.2024 आदेश /O R D E R Per Mahavir Singh: These Three Appeals By The Assessee In Ita Nos.259, 261 & 262/Chny/2023 Are Arising Out Of The Final Assessment Orders Passed By The Assistant Commissioner Of Income Tax, International Taxation Circle 2(2), Chennai Vide Orders Of Even Date 06.01.2023 In Pursuant To The Directions Of The Dispute Resolution Panel-2

For Appellant: Shri Ajay Vohra, Sr. Advocate (By Virtual)For Respondent: Shri Nilay Bara Som, CIT
Section 142(1)Section 263

assessee Company is assessed to tax by the Assistant Commissioner of Income-Tax, International Taxation Circle 2(2), Chennai (AO) under Permanent Account Number AADCV5660K.The AO started the ITA Nos. 259 to 262/CHNY/2023 & SA Nos.28 to 30/CHNY/2023 assessment proceedings by issuing notice u/s.142(1) of the Act seeking certain information

Tukaram Ramchandr Yedge, Navi Mumbai vs. ITO, Ward 28 (3) (5), Navi Mumbai

ITA 3095/MUM/2023[2011-12]Status: DisposedITAT Mumbai24 Jul 2024AY 2011-12

Bench: SHRI AMARJIT SINGH, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

Respondent ……………. Navi Mumbai - 400705 CORRIGENDUM 1. In the order, dated 28/12/2023, passed by “SMC” Bench of the Tribunal in ITA No. 3095/Mum/2023 the Permanent Account Number of the Appellant has been incorrectly mentioned as ‘AAACS8577K’ instead of ‘ACTPY5709K’ in the cause title. The said mistake is hereby rectified ... present corrigendum and the Permanent Account Number mentioned as ‘AAACS8577K’ in the cause title on the first page of the order, dated 28/12/2023, shall stand replaced by and be read as ‘ACTPY5709K’. (Amarjit Singh) Judicial Member मुंबई Mumbai; िदनांक Dated : 24.07.2024 Poonam Mirashi, Stenographer Assessment Year 2011-12 आदेश की

DCIT 27(2), Navi Mumbai vs. Neel Controls, Mumbai

ITA 3139/MUM/2017[2011-12]Status: DisposedITAT Mumbai24 Jul 2024AY 2011-12

M.G.Road Navi Mumbai-400 703 Mumbai 77 PAN/GIR No.AAAFN0627J (Appellant) (Respondent) CORRIGENDUM As pointed out by the Revenue vide letter dt. 05/04/2024, the Permanent Account Number (PAN) of the assessee in this case is wrongly mentioned as "AAAFN6271J" instead of "AAAFN0627J" in the order of the Tribunal dt. 22/11/2023 passed

ITO 3(3)(3), Mumbai vs. Art Deco Mumbai Private Limited, Mumbai

In the result the appeal of the learned Assessing Officer for A

ITA 4758/MUM/2023[2015-16]Status: DisposedITAT Mumbai22 Jul 2024AY 2015-16

Bench: Shri Prashant Maharishi, Am & Shri Anikesh Banerjee, Jm

For Appellant: Shri Satyaprakash Singh, ARFor Respondent: Shri Manoj Kumar Sinha, DR
Section 143(2)Section 144BSection 147Section 148Section 69A

appeal before the learned CIT (A), his submission was that assessee has taken advance from VVF (India) Ltd.Assessee has submitted name, address and Permanent Account number of that company showing the amount of advance received and ledger account of that company. In response to the notice under Section

ITO 3(3)(3), Mumbai vs. Art Deco Mumbai Private Limited, Mumbai

In the result the appeal of the learned Assessing Officer for A

ITA 4757/MUM/2023[2016-17]Status: DisposedITAT Mumbai22 Jul 2024AY 2016-17

Bench: Shri Prashant Maharishi, Am & Shri Anikesh Banerjee, Jm

For Appellant: Shri Satyaprakash Singh, ARFor Respondent: Shri Manoj Kumar Sinha, DR
Section 143(2)Section 144BSection 147Section 148Section 69A

appeal before the learned CIT (A), his submission was that assessee has taken advance from VVF (India) Ltd.Assessee has submitted name, address and Permanent Account number of that company showing the amount of advance received and ledger account of that company. In response to the notice under Section

Sankpal Developers, Mumbai vs. Income Tax Officer Ward 25(1)(1) Mumbai, Mumbai

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 280/MUM/2024[2014-15]Status: DisposedITAT Mumbai09 Jul 2024AY 2014-15

Bench: Shri Prashant Maharishi, Am M/S Sankpal Developers Income Tax Officer, 101-104, Haripriya Apartment, Ward-25(1)(1) Sundervan Complex, 203, Kautilya Bhavan, Lokhandwala Cross Road, Bandra Kurla Complex, Vs. Andheri (West), Bandra (East), Mumbai-400 053 Mumbai-400 051 (Appellant) (Respondent) Pan No. Abwfs4025Q Assessee By : Shri Jitendra Singh, Ar : Shri R.R. Makwana, Dr Revenue By Date Of Hearing: 10.06.2024 Date Of Pronouncement : 09.07.2024

For Appellant: Shri Jitendra Singh, AR
Section 132Section 143(3)Section 147Section 148Section 68

under Section 68 of the Act. The learned CIT (A) confirmed the addition. It is not in doubt that assessee has produced the Permanent Account Number, Income Tax Return, confirmation of the party, extract of the bank statements of the party and extract of the bank statement of the assessee

Sundip Kumar Gupta., Kolkata vs. DCIT, Cir-47, Kolkata.

Appeals of the assessee stand allowed

ITA 1173/KOL/2023[2015-16]Status: DisposedITAT Kolkata02 Jul 2024AY 2015-16

Bench: Shri Sanjay Garg & Shri Rakesh Mishrai.T.A. Nos.1170 To1173/Kol/2023 Assessment Years: 2010-11, 2012-13, 2014-15 & 2015-16 Sundip Kumar Gupta..…………………....................…...……………....Appellant Fort Oasis Complex, Flat No.040903, Block-436B, Panditya Road, Kolkata – 700029. [Pan: Aebpg7187B] Vs. Dcit, Circle-47, Kolkata…….……………............................…..…..... Respondent Appearances By: Shri Abhishek Bansal, Ar, Appeared On Behalf Of The Assessee. Shri B. K. Singh, Jcit-Sr. Dr, Appeared On Behalf Of The Revenue. Date Of Concluding The Hearing : April 23, 2024 Date Of Pronouncing The Order : July 02, 2024 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Captioned Are Bunch Of Four Appeals Preferred By The Assessee Against The Separate Orders Dated 06.09.2023, 06.09.2023, 15.09.2023 & 06.09.2023, Respectively, Of The National Faceless Appeal Centre [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). Since The Facts & Issues Involved In All The Appeals Are Identical, Hence, These Appeals Have Been Heard Together & Are Being Disposed Of By This Common Order. At The Request Of Ld. Representatives Of The Parties, Ita No.1170/Kol/2023 Is Taken As The Lead Case For The Purpose Of Narration Of Facts.

Section 147Section 250Section 68

lender. The Assessing Officer had brushed aside these documents and in a very casual manner had stated that merely filing the permanent account number details, and balance sheet did not absolve the assessee from his responsibility of proving the nature of the transaction. There was no discussion by the Assessing