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“Section 133(6)”

Section References (mined)Section 133Section 133(6)6,687 judgments

The decision most relied on for Section 133(6) is CIT v. Simit P. Sheth (356 ITR 451), cited in 1,465 judgments on BharatTax.

Leading authorities on Section 133(6)

CIT v. Simit P. Sheth
356 ITR 451 · 2013 · High Court
1,465
citing judgments

Additions for alleged bogus purchases should be restricted to the profit element, not the entire turnover. The profit element is often estimated at 12.5% of the purported bogus purchases.

CIT v. Orissa Corporation Pvt. Ltd.
159 ITR 78 · 1986 · Supreme Court
897
citing judgments

When an assessee provides the identity and address of a creditor or investor for a cash credit or share capital under Section 68, the burden shifts to the Department to establish lack of genuineness or creditworthiness, requiring it to conduct further inquiries; mere non-compliance by third parties to summons cannot be the sole basis for an adverse inference against the assessee.

Raymond Woollen Mills Ltd. v. ITO
236 ITR 34 · 1999 · Supreme Court
862
citing judgments

For reassessment proceedings under Section 148, the Assessing Officer only needs prima facie material to have a reason to believe income has escaped assessment. Conclusive proof or evaluation of the sufficiency and correctness of such material is not required at the stage of issuing the notice.

CIT v. Lovely Exports (P) Ltd.
216 CTR 195 · 2008 · Supreme Court
854
citing judgments

If an assessee company receives share application money from alleged bogus shareholders and provides their details to the Assessing Officer, no addition can be made under Section 68 in the company's hands; the Department must proceed against the shareholders by reopening their individual assessments.

CIT v. Tata Elxsi Ltd.
349 ITR 98 · 2012 · High Court
818
citing judgments

When computing deduction under Section 10A, if communication or telecommunication expenses are excluded from export turnover, they must also be excluded from total turnover to maintain consistency and apply the ordinary meaning of 'turnover' in context.

CIT v. Bholanath Poly Fab. Pvt. Ltd.
355 ITR 290 · 2013 · High Court
712
citing judgments

If an assessee makes purchases from bogus parties, but the underlying goods are genuinely acquired and sold, only the profit margin embedded in such purchases, and not the entire value of the bogus purchases, should be added to the assessee's income.

(Central)-1 v. NRA Iron & Steel (P) Ltd.
103 Taxmann.com 48 · 2019 · Supreme Court
696
citing judgments

When assessing cash credits, share capital, or loans, the assessee bears the onus to prove the identity, creditworthiness, and genuineness of transactions. This burden is not discharged merely by documentary evidence if field inquiries reveal accommodation entries or dealings with paper/shell companies.

CIT v. Daulat Ram Rawatmull
87 ITR 349 · 1973 · Supreme Court
525
citing judgments

The onus to prove that an apparent transaction or explanation is not real lies with the person who claims it to be so. If an assessee provides a plausible explanation for a transaction, the revenue must establish that the apparent transaction is not genuine.

Judgments citing Section 133(6)

Rubberwala Housing and Infrastructure Limited, Mumbai vs. DCIT CC-4(2), Mumbai

In the result, all the appeals of the assessee stands allowed and

ITA 3448/MUM/2023[2015-16]Status: DisposedITAT Mumbai07 Jun 2024AY 2015-16

Bench: Shri Br Baskaran, Am & Shri Aby T Varkey, Jm आयकर अपील सं/ I.T. A. No. 3448/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2015-16) & आयकर अपील सं/ I.T. A. No. 3447/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2016-17) & आयकर अपील सं/ I.T. A. No. 3446/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2017-18) & आयकर अपील सं/ I.T. A. No. 3445/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2018-19) & आयकर अपील सं/ I.T. A. No. 3444/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2019-20) & आयकर अपील सं/ I.T. A. No. 3459/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2020-21) & आयकर अपील सं/ I.T. A. No. 3432/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2021-22) Rubberwala Housing & Infrastructure Ltd. Ground Floor, Rubberwala House, Dr. A Nair Road, Agripada, Mumbai-400011. बनाम / Vs. Dcit, Central Circle-4(2) 19Th Floor, Air India Building, Nariman Point, Mumbai-400021. आयकर अपील सं/ I.T. A. No. 3508/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2015-16) & आयकर अपील सं/ I.T. A. No. 3505/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2016-17) & आयकर अपील सं/ I.T. A. No. 3504/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2017-18) & आयकर अपील सं/ I.T. A. No. 3549/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2018-19) & आयकर अपील सं/ I.T. A. No. 3503/Mum/2023 2

For Appellant: Shri Mani Jain FCAFor Respondent: Smt Sanyogita Nagpa
Section 132Section 143(1)Section 143(2)Section 153ASection 68Section 69ASection 69C

IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI BR BASKARAN, AM AND SHRI ABY T VARKEY, JM

Rubberwala Realty, Mumbai vs. DCIT CC-4(2), Mumbai

ITA 3443/MUM/2023[2015-16]Status: DisposedITAT Mumbai07 Jun 2024AY 2015-16

Bench: Shri Br Baskaran, Am & Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T. A. No. 3443/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2015-16) & आयकर अपील सं/ I.T. A. No. 3442/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2016-17) & आयकर अपील सं/ I.T. A. No. 3441/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2017-18) & आयकर अपील सं/ I.T. A. No. 3440/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2018-19) & आयकर अपील सं/ I.T. A. No. 3439/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2019-20) & आयकर अपील सं/ I.T. A. No. 3438/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2020-21) & आयकर अपील सं/ I.T. A. No. 3437/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2021-22) Rubberwala Realty बनधम/ Dcit, Central Circle-4(2) 19Th Floor, Air India Ground Floor, Rubberwala Vs. House, Dr. A Nair Road, Building, Nariman Point, Agripada, Mumbai-400011. Mumbai-400021. आयकर अपील सं/ I.T. A. No. 3531/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2018-19) Dcit, Central Circle-4(2) बनधम/ Rubberwala Realty Room No. 1921, 19Th Floor, Ground Floor, Vs. Air India Building, Nariman Rubberwala House, Dr. A Point, Mumbai-400021. Nair Road, Agripada, Mumbai-400011. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaccr7449B (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Mani Jain, Fca A.Ys. 2015-16 To 2021-22 Rubberwala Realty Revenue By: Shri Sanyogita Nagpal, Cit सुनवाई की तारीख / Date Of Hearing: 08/04/2024 घोषणा की तारीख /Date Of Pronouncement: 07/06/2024

For Appellant: Shri Mani Jain, FCAFor Respondent: Shri Sanyogita Nagpal, CIT
Section 132Section 143(1)Section 143(2)Section 153ASection 68Section 69C

IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI BR BASKARAN, AM AND SHRI ABY T. VARKEY, JM

Rubberwala Realty, Mumbai vs. DCIT CC-4(2), Mumbai

ITA 3442/MUM/2023[2016-17]Status: DisposedITAT Mumbai07 Jun 2024AY 2016-17

Bench: Shri Br Baskaran, Am & Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T. A. No. 3443/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2015-16) & आयकर अपील सं/ I.T. A. No. 3442/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2016-17) & आयकर अपील सं/ I.T. A. No. 3441/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2017-18) & आयकर अपील सं/ I.T. A. No. 3440/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2018-19) & आयकर अपील सं/ I.T. A. No. 3439/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2019-20) & आयकर अपील सं/ I.T. A. No. 3438/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2020-21) & आयकर अपील सं/ I.T. A. No. 3437/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2021-22) Rubberwala Realty बनधम/ Dcit, Central Circle-4(2) 19Th Floor, Air India Ground Floor, Rubberwala Vs. House, Dr. A Nair Road, Building, Nariman Point, Agripada, Mumbai-400011. Mumbai-400021. आयकर अपील सं/ I.T. A. No. 3531/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2018-19) Dcit, Central Circle-4(2) बनधम/ Rubberwala Realty Room No. 1921, 19Th Floor, Ground Floor, Vs. Air India Building, Nariman Rubberwala House, Dr. A Point, Mumbai-400021. Nair Road, Agripada, Mumbai-400011. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaccr7449B (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Mani Jain, Fca A.Ys. 2015-16 To 2021-22 Rubberwala Realty Revenue By: Shri Sanyogita Nagpal, Cit सुनवाई की तारीख / Date Of Hearing: 08/04/2024 घोषणा की तारीख /Date Of Pronouncement: 07/06/2024

For Appellant: Shri Mani Jain, FCAFor Respondent: Shri Sanyogita Nagpal, CIT
Section 132Section 143(1)Section 143(2)Section 153ASection 68Section 69C

IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI BR BASKARAN, AM AND SHRI ABY T. VARKEY, JM

Rubberwala Realty, Mumbai vs. DCIT CC-4(2), Mumbai

ITA 3441/MUM/2023[2017-18]Status: DisposedITAT Mumbai07 Jun 2024AY 2017-18

Bench: Shri Br Baskaran, Am & Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T. A. No. 3443/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2015-16) & आयकर अपील सं/ I.T. A. No. 3442/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2016-17) & आयकर अपील सं/ I.T. A. No. 3441/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2017-18) & आयकर अपील सं/ I.T. A. No. 3440/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2018-19) & आयकर अपील सं/ I.T. A. No. 3439/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2019-20) & आयकर अपील सं/ I.T. A. No. 3438/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2020-21) & आयकर अपील सं/ I.T. A. No. 3437/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2021-22) Rubberwala Realty बनधम/ Dcit, Central Circle-4(2) 19Th Floor, Air India Ground Floor, Rubberwala Vs. House, Dr. A Nair Road, Building, Nariman Point, Agripada, Mumbai-400011. Mumbai-400021. आयकर अपील सं/ I.T. A. No. 3531/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2018-19) Dcit, Central Circle-4(2) बनधम/ Rubberwala Realty Room No. 1921, 19Th Floor, Ground Floor, Vs. Air India Building, Nariman Rubberwala House, Dr. A Point, Mumbai-400021. Nair Road, Agripada, Mumbai-400011. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaccr7449B (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Mani Jain, Fca A.Ys. 2015-16 To 2021-22 Rubberwala Realty Revenue By: Shri Sanyogita Nagpal, Cit सुनवाई की तारीख / Date Of Hearing: 08/04/2024 घोषणा की तारीख /Date Of Pronouncement: 07/06/2024

For Appellant: Shri Mani Jain, FCAFor Respondent: Shri Sanyogita Nagpal, CIT
Section 132Section 143(1)Section 143(2)Section 153ASection 68Section 69C

IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI BR BASKARAN, AM AND SHRI ABY T. VARKEY, JM

Rubberwala Realty, Mumbai vs. DCIT CC-4(2), Mumbai

ITA 3440/MUM/2023[2018-19]Status: DisposedITAT Mumbai07 Jun 2024AY 2018-19

Bench: Shri Br Baskaran, Am & Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T. A. No. 3443/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2015-16) & आयकर अपील सं/ I.T. A. No. 3442/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2016-17) & आयकर अपील सं/ I.T. A. No. 3441/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2017-18) & आयकर अपील सं/ I.T. A. No. 3440/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2018-19) & आयकर अपील सं/ I.T. A. No. 3439/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2019-20) & आयकर अपील सं/ I.T. A. No. 3438/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2020-21) & आयकर अपील सं/ I.T. A. No. 3437/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2021-22) Rubberwala Realty बनधम/ Dcit, Central Circle-4(2) 19Th Floor, Air India Ground Floor, Rubberwala Vs. House, Dr. A Nair Road, Building, Nariman Point, Agripada, Mumbai-400011. Mumbai-400021. आयकर अपील सं/ I.T. A. No. 3531/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2018-19) Dcit, Central Circle-4(2) बनधम/ Rubberwala Realty Room No. 1921, 19Th Floor, Ground Floor, Vs. Air India Building, Nariman Rubberwala House, Dr. A Point, Mumbai-400021. Nair Road, Agripada, Mumbai-400011. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaccr7449B (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Mani Jain, Fca A.Ys. 2015-16 To 2021-22 Rubberwala Realty Revenue By: Shri Sanyogita Nagpal, Cit सुनवाई की तारीख / Date Of Hearing: 08/04/2024 घोषणा की तारीख /Date Of Pronouncement: 07/06/2024

For Appellant: Shri Mani Jain, FCAFor Respondent: Shri Sanyogita Nagpal, CIT
Section 132Section 143(1)Section 143(2)Section 153ASection 68Section 69C

IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI BR BASKARAN, AM AND SHRI ABY T. VARKEY, JM

Rubberwala Realty, Mumbai vs. DCIT CC-4(2), Mumbai

ITA 3439/MUM/2023[2019-20]Status: DisposedITAT Mumbai07 Jun 2024AY 2019-20

Bench: Shri Br Baskaran, Am & Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T. A. No. 3443/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2015-16) & आयकर अपील सं/ I.T. A. No. 3442/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2016-17) & आयकर अपील सं/ I.T. A. No. 3441/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2017-18) & आयकर अपील सं/ I.T. A. No. 3440/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2018-19) & आयकर अपील सं/ I.T. A. No. 3439/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2019-20) & आयकर अपील सं/ I.T. A. No. 3438/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2020-21) & आयकर अपील सं/ I.T. A. No. 3437/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2021-22) Rubberwala Realty बनधम/ Dcit, Central Circle-4(2) 19Th Floor, Air India Ground Floor, Rubberwala Vs. House, Dr. A Nair Road, Building, Nariman Point, Agripada, Mumbai-400011. Mumbai-400021. आयकर अपील सं/ I.T. A. No. 3531/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2018-19) Dcit, Central Circle-4(2) बनधम/ Rubberwala Realty Room No. 1921, 19Th Floor, Ground Floor, Vs. Air India Building, Nariman Rubberwala House, Dr. A Point, Mumbai-400021. Nair Road, Agripada, Mumbai-400011. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaccr7449B (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Mani Jain, Fca A.Ys. 2015-16 To 2021-22 Rubberwala Realty Revenue By: Shri Sanyogita Nagpal, Cit सुनवाई की तारीख / Date Of Hearing: 08/04/2024 घोषणा की तारीख /Date Of Pronouncement: 07/06/2024

For Appellant: Shri Mani Jain, FCAFor Respondent: Shri Sanyogita Nagpal, CIT
Section 132Section 143(1)Section 143(2)Section 153ASection 68Section 69C

IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI BR BASKARAN, AM AND SHRI ABY T. VARKEY, JM

Rubberwala Realty, Mumbai vs. DCIT CC-4(2), Mumbai

ITA 3438/MUM/2023[2020-21]Status: DisposedITAT Mumbai07 Jun 2024AY 2020-21

Bench: Shri Br Baskaran, Am & Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T. A. No. 3443/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2015-16) & आयकर अपील सं/ I.T. A. No. 3442/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2016-17) & आयकर अपील सं/ I.T. A. No. 3441/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2017-18) & आयकर अपील सं/ I.T. A. No. 3440/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2018-19) & आयकर अपील सं/ I.T. A. No. 3439/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2019-20) & आयकर अपील सं/ I.T. A. No. 3438/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2020-21) & आयकर अपील सं/ I.T. A. No. 3437/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2021-22) Rubberwala Realty बनधम/ Dcit, Central Circle-4(2) 19Th Floor, Air India Ground Floor, Rubberwala Vs. House, Dr. A Nair Road, Building, Nariman Point, Agripada, Mumbai-400011. Mumbai-400021. आयकर अपील सं/ I.T. A. No. 3531/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2018-19) Dcit, Central Circle-4(2) बनधम/ Rubberwala Realty Room No. 1921, 19Th Floor, Ground Floor, Vs. Air India Building, Nariman Rubberwala House, Dr. A Point, Mumbai-400021. Nair Road, Agripada, Mumbai-400011. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaccr7449B (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Mani Jain, Fca A.Ys. 2015-16 To 2021-22 Rubberwala Realty Revenue By: Shri Sanyogita Nagpal, Cit सुनवाई की तारीख / Date Of Hearing: 08/04/2024 घोषणा की तारीख /Date Of Pronouncement: 07/06/2024

For Appellant: Shri Mani Jain, FCAFor Respondent: Shri Sanyogita Nagpal, CIT
Section 132Section 143(1)Section 143(2)Section 153ASection 68Section 69C

IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI BR BASKARAN, AM AND SHRI ABY T. VARKEY, JM

Rubberwala Realty, Mumbai vs. DCIT CC-4(2), Mumbai

ITA 3437/MUM/2023[2021-22]Status: DisposedITAT Mumbai07 Jun 2024AY 2021-22

Bench: Shri Br Baskaran, Am & Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T. A. No. 3443/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2015-16) & आयकर अपील सं/ I.T. A. No. 3442/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2016-17) & आयकर अपील सं/ I.T. A. No. 3441/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2017-18) & आयकर अपील सं/ I.T. A. No. 3440/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2018-19) & आयकर अपील सं/ I.T. A. No. 3439/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2019-20) & आयकर अपील सं/ I.T. A. No. 3438/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2020-21) & आयकर अपील सं/ I.T. A. No. 3437/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2021-22) Rubberwala Realty बनधम/ Dcit, Central Circle-4(2) 19Th Floor, Air India Ground Floor, Rubberwala Vs. House, Dr. A Nair Road, Building, Nariman Point, Agripada, Mumbai-400011. Mumbai-400021. आयकर अपील सं/ I.T. A. No. 3531/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2018-19) Dcit, Central Circle-4(2) बनधम/ Rubberwala Realty Room No. 1921, 19Th Floor, Ground Floor, Vs. Air India Building, Nariman Rubberwala House, Dr. A Point, Mumbai-400021. Nair Road, Agripada, Mumbai-400011. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaccr7449B (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Mani Jain, Fca A.Ys. 2015-16 To 2021-22 Rubberwala Realty Revenue By: Shri Sanyogita Nagpal, Cit सुनवाई की तारीख / Date Of Hearing: 08/04/2024 घोषणा की तारीख /Date Of Pronouncement: 07/06/2024

For Appellant: Shri Mani Jain, FCAFor Respondent: Shri Sanyogita Nagpal, CIT
Section 132Section 143(1)Section 143(2)Section 153ASection 68Section 69C

IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI BR BASKARAN, AM AND SHRI ABY T. VARKEY, JM

M/S Wisley Real Estate Pvt. Ltd., Kolkata vs. ITO, Ward-11(3), Kolkata

In the result, the appeal of the assessee is allowed

ITA 55/KOL/2024[2012-13]Status: DisposedITAT Kolkata06 Jun 2024AY 2012-13

Bench: Shri Sanjay Garg & Dr. Manish Boradi.T.A. No. 55/Kol/2024 Assessment Year: 2012-2013 M/S. Wisley Real Estate Pvt. Ltd.,…..........Appellant 86C, Viswakarma, 1St Floor, Topsia Road, Tiljala, Kolkata-700046 [Pan:Aakcs8704L] -Vs.- Income Tax Officer,……..........................Respondent Ward-11(3), Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700069 Appearances By: Shri A.K. Tulsyan, Fca, Appeared On Behalf Of The Assessee Shri P.P. Barman, Addl. Cit, Sr. Dr, Appeared On Behalf Of The Revenue Date Of Concluding The Hearing : 18Th March, 2024 Date Of Pronouncing The Order: June 6Th , 2024 O R D E R

Section 131Section 133(6)Section 234BSection 68

Assessing Officer observed that the assessee had received share application money of Rs.1,76,57,500/- from few share applicants. Notices under section 133(6) were issued to the alleged share applicants, but no information was received. However, one of the Directors of assessee-company Shri Piyush Bajoria appeared before ... creditworthiness of the share applicants and genuineness of the transactions. All the share applicants have duly replied to the notices issued under section 133(6) and majority of them have appeared before the ld. Assessing Officer for recording the statement under section 131 and that all the share applicants