← All Phrases

“investigation wing”

ReassessmentSection 147Section 14712,583 judgments

The decision most relied on for investigation wing is PCIT v. RMG Polyvinyl (I) Ltd. (396 ITR 5), cited in 272 judgments on BharatTax.

Leading authorities on investigation wing

PCIT v. RMG Polyvinyl (I) Ltd.
396 ITR 5 · 2017 · High Court
272
citing judgments

Reassessment based solely on information from the Investigation Wing, without the Assessing Officer conducting further inquiry or demonstrating an independent application of mind, is unjustified and invalid.

109 TTJ 700 (Del) SMC Share Brokers Ltd. v. DCIT
293 ITR 43 · 2007 · High Court
264
citing judgments

Where an assessment order is merely a copy-paste of observations from an investigation wing's appraisal report without independent verification, it is not a valid basis for making additions to income.

Sarthak Securities Co. Pvt. Ltd. v. ITO
329 ITR 110 · 2010 · High Court
217
citing judgments

Reassessment proceedings under Section 147 are invalid if the Assessing Officer records satisfaction based on borrowed satisfaction or information without independently applying their mind and forming their own 'reason to believe' that income has escaped assessment. The AO must arrive at an independent conclusion, not merely act on a report from an investigation wing without due diligence.

ITO, 19(3) (4) Mumbai v. Shamim M Bharwani
69 Taxmann.com 65 · 2016 · Reported
142
citing judgments

Long Term Capital Gains (LTCG) from penny stock transactions are liable to be treated as bogus and added back under Section 68 as unexplained cash credits, especially when evidence suggests the involvement of entry operators providing accommodation entries.

1. Harikishan S. Virmani v. DCIT
394 ITR 146 · 2017 · High Court
97
citing judgments

Reassessment proceedings under section 147 cannot be initiated by the Assessing Officer based on borrowed satisfaction, vague information from the Investigation Wing, or incorrect jurisdictional facts without independent application of mind. Reopening beyond four years from the end of the relevant assessment year, especially where an original assessment was completed under section 143(3), requires specific conditions relating to the assessee's failure to disclose material facts.

ITO v. Purushottam Das Bangur
224 ITR 362 · 1997 · Supreme Court
90
citing judgments

Information received from the investigation wing constitutes valid 'reason to believe' for initiating reassessment proceedings under Sections 147/148, provided the Assessing Officer applies their mind to the material and does not act mechanically. Prompt issuance of a notice based on such information does not automatically imply a lack of due diligence or borrowed satisfaction.

AGR Investment v. Additional Commissioner
197 Taxmann 177 · 2011 · High Court
81
citing judgments

A reassessment under Section 147/148 is valid if initiated based on specific, non-vague information, even from an investigation wing, provided the Assessing Officer applies independent mind to form a 'reason to believe' that income has escaped assessment.

56 (Guj.) (para 6) v. Aaspas Multimedia Ltd. v. Dy. CIT
83 Taxmann.com 82 · 2017 · High Court
78
citing judgments

Information received from the Investigation Wing, identifying the assessee as a beneficiary of accommodation entries through share application from a third party, constitutes valid tangible material and 'reasons to believe' for initiating reassessment proceedings under Section 147 of the Income Tax Act.

Judgments citing investigation wing

Mahayana Theravada Vajrayana Buddhist Religious and Charitable Trust, Meerut vs. ACIT, Central Circle, Meerut

ITA 1682/DEL/2024[2014-15]Status: DisposedITAT Delhi27 Aug 2025AY 2014-15

Bench: Ms. Madhumita Roy & Shri Amitabh Shukla

For Appellant: Sh. Kalrav Mehrotra, AdvFor Respondent: Sh. Manoj Tiwari, Sr. DR
Section 142(1)Section 143(3)Section 147Section 68

Hans Kumar who is an accommodation entry provider. Relevant to mention that such reopening was done on the basis of an information received from Investigation Wing. The assessee duly filed return of income on 27.01.2021 against the said notice dated 08.01.2021 disclosing loss at Rs.40,54,83,624/-. Questionnaire dated ... Rs.29,43,610/-. Subsequently, notice under Section 148 of the Act was issued on 08.01.2021 reopening the assessment on the basis of information from Investigation Wing on the ground that assessee company has taken accommodation entry of Rs.82 lakhs by transferring unaccounted money from various layers of accounts

ITO, Exemption Circle, Ghaziabad vs. Ideal Institute of Technology, Ghaziabad

ITA 4257/DEL/2017[2010-11]Status: DisposedITAT Delhi27 Aug 2025AY 2010-11

Bench: Shri Anubhav Sharma & Shri Avdhesh Kumar Mishraassessment Year: 2010-11 Dcit, Vs Ideal Institute Of Technology Society, 46, 1St Floor, Exemption Circle, Ghaziabad. Navyug Market, Ghaziabad. Pan: Aaati3380F (Appellant) (Respondent) Assessee By : Shri Rohit Tiwari, Advocate Revenue By : Shri Daya Inder Singh Sidhu, Cit-Dr Date Of Hearing : 20.08.2025 Date Of Pronouncement : 27.08.2025 Order Per Anubhav Sharma, Jm: This Appeal Is Preferred By The Revenue Against The Order Dated 24.03.2017 Of The Commissioner Of Income-Tax (Appeals), Muzaffarnagar (Hereinafter Referred To As The Ld. First Appellate Authority Or ‘The Ld. Faa’, For Short) In Appeal No.91/2013-14/Gzb Arising Out Of The Appeal Before It Against The Order Dated 22.03.2013 Passed U/S 143(3) Of The Income Tax Act, 1961 (Hereinafter Referred As ‘The Act’) By The Jcit, Range-2, Ghaziabad (Hereinafter Referred To As The Ld. Ao). 2. Heard & Perused The Record. The Assessee Is A Society Registered Under The Societies Registration Act & Is Running Engineering, Mba & Mca Colleges. The Return Was Filed Declaring Nil Income. However, The Ld. Ao Completed The Assessment At Rs.10,93,79,835/- By Making Four Principal Additions:-

For Appellant: Shri Rohit Tiwari, AdvocateFor Respondent: Shri Daya Inder Singh Sidhu, CIT-DR
Section 131Section 143(3)

ld.CIT(A) has given a very detailed narration of all the evidences of the assessee. We find that the AO has primarily relied the Investigation Wing report only and, further, the Inspector’s Report. There is substance in the contention of the ld. AR that on the one hand ... society on different dates leaving the net deposit of Rs.1,60,50,000/- as on 31.03.2010. 9.5 It appears that tax evasion report from Investigation Wing have been over-relied by the AO and in the light of the facts and circumstances appearing from the evidences filed by the assessee

Assistant Commissioner of Income Tax, Second Floor, Aayakar Bhawan, Ainthapali vs. Shiva Cement Limited, Rourkela

In the result, the appeals of the Revenue as well as the COs of the assessee are dismissed

ITA 392/CTK/2024[2010-11]Status: DisposedITAT Cuttack26 Aug 2025AY 2010-11

Bench: Shri Duvvuru Rl Reddy, Vp & Shrirajesh Kumar, Am

For Appellant: Shri Nitesh S. JoshiFor Respondent: Shri Ashim Kr. Chakraborty, DR
Section 127Section 132Section 139(1)Section 153ASection 194JSection 195JSection 40aSection 68

declaring total loss of ₹1,88,93,962/-. A search u/s 132 of the Income-tax Act, 1961 (the Act) was conducted by the Investigation wing in the case of assessee and his group concerns on 24th and 25th September, 2014. Accordingly, the case of the assessee was centralized vide

Assistant Commissioner of Income Tax, Central Circle, Second Floor vs. Shiva Cement Limited, Rourkela, Sundargarh

In the result, the appeals of the Revenue as well as the COs of the assessee are dismissed

ITA 388/CTK/2024[2009-10]Status: DisposedITAT Cuttack26 Aug 2025AY 2009-10

Bench: Shri Duvvuru Rl Reddy, Vp & Shrirajesh Kumar, Am

For Appellant: Shri Nitesh S. JoshiFor Respondent: Shri Ashim Kr. Chakraborty, DR
Section 127Section 132Section 139(1)Section 153ASection 194JSection 195JSection 40aSection 68

declaring total loss of ₹1,88,93,962/-. A search u/s 132 of the Income-tax Act, 1961 (the Act) was conducted by the Investigation wing in the case of assessee and his group concerns on 24th and 25th September, 2014. Accordingly, the case of the assessee was centralized vide

Assistant Commissioner of Income Tax, Patna vs. Sushila Sultania, Patna

The appeal of the revenue is dismissed

ITA 475/PAT/2024[2014]Status: DisposedITAT Patna26 Aug 2025

Bench: Shri George Mathan & Shri Rajesh Kumari.T.A. No.475/Pat/2024 Assessment Year: 2014-15 Acit, Circle-4, Patna……..........................…...........................……….……Appellant Vs. Sushila Sultania, Patna……….............…..….…...……........……...…..…..Respondent 503, Venkatesh Apartment, Dakbunglow Road, Budh Marg, Patna, Bihar-800001. [Pan: Acmps5390M] Appearances By: Shri Ashwani Kumar, Jcit, Appeared On Behalf Of The Appellant. Shri Neelkhanth Kandelwal, Ar, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : August 14, 2025 Date Of Pronouncing The Order : August 26 , 2025 Order Per Rajesh Kumar: The Present Appeal Is Filed By The Revenue For The Assessment Year 2014-15 Against The Order Dated 21.05.2024 Of The National Faceless Appeal Centre [Hereinafter Referred To As ‘Cit(A)’] U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). 2. The Only Issue Raised By The Revenue In This Appeal Is Against The Order Of The Ld. Cit(A) Deleting The Addition Of Rs.1,84,74,698/- & Rs.8,79,748/- As Made By The Assessing Officer U/S 68 R.W.S. 115Bbe & U/S 69C Respectively. 3. Facts In Brief Are That The Case Of The Assessee Was Reopened U/S 147 By Issuing Notice U/S 148 Of The Act On 31.03.2021. The Said Notice Was Duly Complied By The Assessee By Filing Return Of Income On 22.04.2021 Declaring Total Income At Rs.19,11,200/-. The Assessing

Section 10(38)Section 142(1)Section 143(2)Section 147Section 148Section 250Section 68Section 69C

addition by observing that the Assessing Officer only formed his opinion on the basis I.T.A. No.475/Pat/2024 Sushila Sultania, Patna of report of the investigation wing and has not applied his own mind nor pointed out any discrepancy in the evidence filed by the assessee. The ld. CIT(A) finally deleted ... purchase along with proofs of payment through banking channel. We also note that the Assessing Officer only formed his opinion on the basis of investigation wing’s report rather than carrying out any further enquiry during the assessment proceedings. We further note that in the appellate proceedings

Mitesh Ashokkumar Patel, Ahmedabad vs. The ACIT, Circle-3(3), Ahmedabad

In the result, assessee’s appeal in ITA No

ITA 580/AHD/2024[2013-14]Status: DisposedITAT Ahmedabad26 Aug 2025AY 2013-14

Bench: Shri Sanjay Garg & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No.1622/Ahd/2019 & 580/Ahd/2024 िनधा"रण वष" /Assessment Years : 2011-12 & 2013-14 Respectively

For Appellant: Shri Jimi Patel, ARFor Respondent: Shri Abhijit, Sr.DR
Section 143(3)Section 148Section 250

assessee submitted that, in this case, the assessment was re-opened by the AO on the basis of the information received from Investigation Wing, Mumbai, wherein, it was mentioned that a search action was carried out in the case of one Shri Rajendra Jain and during the course of search ... proceeded to estimate the net profit by enhancing the same by Rs.1,00,000/-. The AO sat silently on the information received from Investigation Wing for four years and did not make any effort to verify the aforesaid information and re-open the assessment. After the lapse of four years

Hansaben Girishbhai Shah, Ahmedabad vs. The Dy.CIT, Circle-2(1)(1), Ahmedabad

The appeal of the assessee stands allowed on this legal ground

ITA 1279/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad26 Aug 2025AY 2017-18

Bench: Shri Sanjay Garg & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No.1279/Ahd/2024 िनधा"रण वष" /Assessment Year : 2017-18 Hansaben Girishbhai Shah The Dy.Cit बनाम/ 139, V.R. Shah Smruti Circle-2(1)(1) V/S. Shikshan Mandir Ahmedabad – 380 015 Opp. Yogeshwar Nagar Society Nr. Dharnidhar Derasar Vasna Ahmedabad – 380 007 "थायी लेखा सं./Pan: Aajpd 7188 H (अपीलाथ$/ Appellant) (%& यथ$/ Respondent) Assessee By : Shri Jaimin Shah, Ar Revenue By : Shri Abhijit Sr.Dr सुनवाई की तारीख/Date Of Hearing : 20/08/2025 घोषणा की तारीख /Date Of Pronouncement: 26/08/2025 आदेश/O R D E R Per Sanjay Garg: The Present Appeal Has Been Preferred By The Assessee Against The Order Of The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As ‘Cit(A)’] Dated 27/03/2024 Passed U/S.250 Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) For The Assessment Year (Ay) 2017-2018. Hansaben Girishbhai Shah Vs. Dy.Cit, Cir-2(1)(1) Asst.Yeaar 2017-18

For Appellant: Shri Jaimin Shah, ARFor Respondent: Shri Abhijit Sr.DR
Section 139(1)Section 143(3)Section 147Section 148Section 250

action, certain incriminating material were found. Thereafter, the AO of the assessee while going through the information available on insight Portal noticed that the Investigation Wing, Ahmedabad had, during investigation, found that the Kaushal Group was managing and controlling multiple companies and concerns which were not carrying out any genuine ... Ld.Departmental Representative (DR), however, has submitted that in this case, information was available on insight portal. The said information was collected by the Investigation Wing in post-search enquiries. That from the aforesaid information, it revealed that the Kausahal Group was indulged in stock price rigging and that the assessee

Mitesh Ashokkumar Patel, Ahmedabad vs. The ITO, Ward-3(3)(3), Ahmedabad

In the result, assessee’s appeal in ITA No

ITA 1622/AHD/2019[2011-12]Status: DisposedITAT Ahmedabad26 Aug 2025AY 2011-12

Bench: Shri Sanjay Garg & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No.1622/Ahd/2019 & 580/Ahd/2024 िनधा"रण वष" /Assessment Years : 2011-12 & 2013-14 Respectively

For Appellant: Shri Jimi Patel, ARFor Respondent: Shri Abhijit, Sr.DR
Section 143(3)Section 148Section 250

assessee submitted that, in this case, the assessment was re-opened by the AO on the basis of the information received from Investigation Wing, Mumbai, wherein, it was mentioned that a search action was carried out in the case of one Shri Rajendra Jain and during the course of search ... proceeded to estimate the net profit by enhancing the same by Rs.1,00,000/-. The AO sat silently on the information received from Investigation Wing for four years and did not make any effort to verify the aforesaid information and re-open the assessment. After the lapse of four years

ITO Ward 4(1), Kolkata vs. Maa Vaishno Fuels Pvt. Ltd., Kolkata

In the result, both the appeals of the Revenue are dismissed

ITA 373/KOL/2025[2016-17]Status: DisposedITAT Kolkata26 Aug 2025AY 2016-17

Bench: Shri Rajesh Kumar, Am & Shripradip Kumar Choubey, Jm

For Appellant: Shri Siddharth Agarwal, ARFor Respondent: Shri Mangtinlen Haokip, DR
Section 119Section 147Section 148Section 148ASection 68Section 69C

returns, sales invoices, sale register, bank statement etc. We note that the ld. AO has acted only on the finding given by the investigation wing that Shri Rohit Sharma is a bogus purchaser. Thus, we do not find any infirmity in the order of ld CIT(A). Consequently

DCIT, Central Circle - 4(4), Kolkata vs. N S Broking Private Limited, Kolkata

In the result, appeal of the revenue is dismissed

ITA 1100/KOL/2025[2015-16]Status: DisposedITAT Kolkata26 Aug 2025AY 2015-16

Bench: SHRI RAJESH KUMAR (Accountant Member), SHRI PRADIP KUMAR CHOUBEY (Judicial Member)

For Appellant: Shri Manish Tiwari, FCAFor Respondent: Shri Praveen Kishore, CIT-DR
Section 131Section 133ASection 143(1)Section 147Section 148

after the approval of the competent authority. A survey action u/s.133A of the Act was conducted on 03.12.2019 by the Investigation Wing, Mumbai on the assessee. During the course of investigation, it was 2 found that the syndicate of share brokers and entries operators were providing accommodation entries of bogus ... registered share broker. The appellant company has income from trading in securities. In the present case, information was received by the AO from the Investigation wing. Mumbai that the assessee was involved in providing accommodation entry to the beneficiaries in the form of awarding bogus LTCG or Bogus trading loss

DCIT, Central Circle - 4(4), Kolkata vs. Odyssey Securities Private Limited, Kolkata

In the result, appeal of the revenue is dismissed

ITA 1099/KOL/2025[2015-16]Status: DisposedITAT Kolkata26 Aug 2025AY 2015-16

Bench: SHRI RAJESH KUMAR (Accountant Member), SHRI PRADIP KUMAR CHOUBEY (Judicial Member)

For Appellant: Shri Manish Tiwari, FCAFor Respondent: Shri Praveen Kishore, CIT-DR
Section 131Section 133ASection 143(1)Section 147Section 148

after the approval of the competent authority. A survey action u/s.133A of the Act was conducted on 03.12.2019 by the Investigation Wing, Mumbai on the assessee. During the course of investigation, it was 2 found that the syndicate of share brokers and entry operators were providing accommodation entries of bogus ... registered share broker. The appellant company has income from trading in securities. In the present case, information was received by the AO from the Investigation wing. Mumbai that the assessee was involved in providing accommodation entry to the beneficiaries in the form of awarding bogus LTCG or Bogus trading loss

Income Tax Officer, Kolkata vs. Paridhi Finvest Private Limited, Thane

In the result, appeal of the revenue is dismissed

ITA 1097/KOL/2025[2018-19]Status: DisposedITAT Kolkata26 Aug 2025AY 2018-19

Bench: SHRI RAJESH KUMAR (Accountant Member), SHRI PRADIP KUMAR CHOUBEY (Judicial Member)

For Appellant: Shri Giridhar Dhelia, AdvocateFor Respondent: Shri S.B.Charaborthy, Sr.DR
Section 147Section 148Section 69A

same facts and proceed to assessee AY 2018-19. Ld. CIT(A) noted that the AO has just relied upon the report of the investigation wing and has not applied his mind independently to the facts of the case. Ld. CIT(A) also noted that the addition made

Advance Commotrade(P) Ltd., (Now Merged With Kalindi Farms Private Limited), Kolkata vs. ITO, Ward 1(1), Kolkata

In the result, the appeal of the assessee is allowed

ITA 1024/KOL/2025[2013-2014]Status: DisposedITAT Kolkata26 Aug 2025AY 2013-2014

Bench: Shri Rajesh Kumar, Am & Shripradip Kumar Choubey, Jm Advance Commotrade (P) Ltd. (Now Merged With Kalindi Farms Private Limited) Ito, Ward-1(1), Kolkata C/O Subash Agarwal & Aayakar Bhavan, P-7, Associates, Advocates Sidha Chowringhee Square, Vs. Gibson, 1, Gibson Lane, Suite Kolkata-700069, West Bengal 213, 2Nd Floor, Kolkata-700069 West Bengal (Respondent) (Appellant) Pan No. Aaica2237J Assessee By : Shri Siddarth Agarwal, Ar Revenue By : Shri Manoj Kumar Pati, Dr Date Of Hearing: 17.07.2025 Date Of Pronouncement: 26.08.2025 O R D E R Per Rajesh Kumar, Am:

For Appellant: Shri Siddarth Agarwal, ARFor Respondent: Shri Manoj Kumar Pati, DR
Section 144Section 147Section 148Section 148(2)Section 151

details of the transactions whatsoever, narrated in the said reasons and the ld. AO has simply relied on the information received from the investigation wing, whereas on the other hand the assessee has received this money from Bholanath Trade Link Pvt. Ltd. in respect of shares sold to the said

Prema Traders Pvt. Ltd., Kolkata vs. I.T.O., Ward - 4(1), Kolkata

In the result, appeal of the assessee is allowed

ITA 2508/KOL/2024[2013-2014]Status: DisposedITAT Kolkata26 Aug 2025AY 2013-2014
For Appellant: Shri Sunil Surana, ARFor Respondent: Shri Mangtinlen Haokip, Sr.DR
Section 142(1)Section 148Section 68

pointed out any defects in such evidences filed by the assessee in support of sale of shares. Merely relying on the report of the Investigation Wing is not enough and the addition made based thereupon is unsustainable. We also find that the 3 consideration received from sale of shares

M/S. Maloo Constructions(India)Private Limited, Bengaluru vs. DCIT, Circle-4(1)(1), Bengaluru

ITA 2385/BANG/2024[2018-19]Status: DisposedITAT Bangalore26 Aug 2025AY 2018-19

Bench: Shri Laxmi Prasad Sahu & Shri Keshav Dubey

For Appellant: Sri V. Srinivasan, A.RFor Respondent: Sri Subramanian S., D.R
Section 132Section 143(2)Section 250

Commercial Tax Department. It is also observed that the assessee's claim to provide them copy of confidential reports of REIC and/or investigation wing was rejected by AO by stating that these reports are of a confidential in nature and having details, transactions, name, etc. of several other assessees, which

DCIT, Mumbai vs. Bhagwana Ram Bishnoi, Mumbai

Accordingly, the appeal ordingly, the appeals of the assessee as well as Revenue are of the assessee as well as Revenue are dismissed

ITA 3903/MUM/2025[2012-13]Status: DisposedITAT Mumbai26 Aug 2025AY 2012-13

Bench: Shri Sandeep Gosain () & Shri Om Prakash Kant () Assessment Year: 2012-13 Bhagwana Ram Bishnoi, Dcit Circle 19(1), Shop No. 01, Ground Floor, Piramal Chambers Dr. Ss Rao Vs. Radhakrishna Co-Op. Hsg. Soc., 4Th Marg, Parel, Floor, Khetwadi Lane Khetwadi Mumbai-400012. Mumbai-400004. Pan No. Acopb 3309 B Appellant Respondent Assessment Year: 2012-13 Dcit Circle 19(1), Bhagwana Ram Bishnoi, Piramal Chambers Dr. Ss Rao Marg, Shop No. 01, Gound Floow, Vs. Parel, Radhakrishna Co-Op. Hsg. Mumbai-400012. Soc., 4Th Floor, Khetwadi Lane Khetwadi Mumbai-400004. Pan No. Acopb 3309 B Appellant Respondent

For Appellant: Ms. Bharat KumarFor Respondent: 20/08/2025

challenged the re 1, the assessee challenged the re-opening of the assessment. The opening of the assessment. The AO received information from the investigation wing that the AO received information from the investigation wing that the AO received information from the investigation wing that the assessee received accommodation entry

Praveen Sitaram Agarwal, Mumbai vs. Income Tax Officer, WD-24(3)(3), Mumbai

In the result, the appeal filed by the Revenue is dismissed

ITA 3454/MUM/2025[2014-15]Status: DisposedITAT Mumbai26 Aug 2025AY 2014-15

Bench: SHRI AMIT SHUKLA (Judicial Member), SMT RENU JAUHRI (Accountant Member)

Section 10(38)Section 143(1)Section 143(2)Section 143(3)Section 147Section 148Section 68Section 69C

Long‑term capital gains ₹1,56,34,228/- 7. Thereafter, the Assessing Officer made certain observations based on the findings of the Investigation Wing, Kolkata and Delhi, as well as on an analysis of the financial statements of 5 Praveen Sitaram Agarwal the company. He observed that the net worth ... without providing any satisfactory explanation for the significant escalation in value within such a short period. 8. The Assessing Officer also noted that the Investigation Wing had issued notices under section 133(6) to fourteen parties who had purchased the shares and found, on enquiry, that these entities were allegedly

Bhagwana Ram Bishnoi, Mumbai vs. DCIT Circle 19(1), Mumbai

Accordingly, the appeal ordingly, the appeals of the assessee as well as Revenue are of the assessee as well as Revenue are dismissed

ITA 1815/MUM/2025[2012-13]Status: DisposedITAT Mumbai26 Aug 2025AY 2012-13

Bench: Shri Sandeep Gosain () & Shri Om Prakash Kant () Assessment Year: 2012-13 Bhagwana Ram Bishnoi, Dcit Circle 19(1), Shop No. 01, Ground Floor, Piramal Chambers Dr. Ss Rao Vs. Radhakrishna Co-Op. Hsg. Soc., 4Th Marg, Parel, Floor, Khetwadi Lane Khetwadi Mumbai-400012. Mumbai-400004. Pan No. Acopb 3309 B Appellant Respondent Assessment Year: 2012-13 Dcit Circle 19(1), Bhagwana Ram Bishnoi, Piramal Chambers Dr. Ss Rao Marg, Shop No. 01, Gound Floow, Vs. Parel, Radhakrishna Co-Op. Hsg. Mumbai-400012. Soc., 4Th Floor, Khetwadi Lane Khetwadi Mumbai-400004. Pan No. Acopb 3309 B Appellant Respondent

For Appellant: Ms. Bharat KumarFor Respondent: 20/08/2025

challenged the re 1, the assessee challenged the re-opening of the assessment. The opening of the assessment. The AO received information from the investigation wing that the AO received information from the investigation wing that the AO received information from the investigation wing that the assessee received accommodation entry

DCIT, Delhi vs. Nm Industries Private Limited, New Delhi

ITA 4982/DEL/2024[2014-15]Status: DisposedITAT Delhi26 Aug 2025AY 2014-15

Bench: Ms. Madhumita Roy & Shri Amitabh Shukla

For Appellant: Sh. C.S. Anand, AdvFor Respondent: Ms. Amisha S. Gupt, CIT, DR
Section 147Section 147BSection 148Section 68

income for the year under consideration on 26.04.2014 declaring total income at Rs.389,25,858/-. On the basis of information from the DDIT Investigation Wing -1, Indore, that the assessee has routed its own unexplained money amounting to Rs.3.75 crores in the bank account, notice under Section

Deputy Commissioner of Income Tax, Delhi vs. M/S N M Industries Private Limited, Delhi

ITA 4980/DEL/2024[2013-14]Status: DisposedITAT Delhi26 Aug 2025AY 2013-14

Bench: Ms. Madhumita Roy & Shri Amitabh Shukla

For Appellant: Sh. C.S. Anand, AdvFor Respondent: Ms. Amisha S. Gupt, CIT, DR
Section 147Section 147BSection 148Section 68

income for the year under consideration on 26.04.2014 declaring total income at Rs.389,25,858/-. On the basis of information from the DDIT Investigation Wing -1, Indore, that the assessee has routed its own unexplained money amounting to Rs.3.75 crores in the bank account, notice under Section