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“paper company”

Cash Credits & Unexplained ItemsSection 68Section 68582 judgments

ACIT-17(1),MUMBAI, MUMBAI vs. SUNIL GIRIDHAR RAHEJA HUF, MUMBAI

In the result, the appeal filed by the Revenue stands partly allowed for statistical purposes

ITA 7560/MUM/2025[2013-14]Status: DisposedITAT Mumbai16 Mar 2026AY 2013-14

Bench: Smt. Beena Pillai () & Shri Arun Khodpia ()

Section 133(6)Section 148Section 68

noted that, as per the information received, the assessee was beneficiary of bogus entries from certain companies which were considered to be paper companies managed by Shri Vipul Vidur Bhatt and his related entities. The Ld. AO, therefore, formed a belief that income chargeable to tax escaped assessment ... controlled by Shri Vipul Vidur Bhatt, who was allegedly involved in providing bogus accommodation entries to beneficiaries in lieu of commission through the paper companies managed by him. 2.3. The Ld. AO further noted that the assessee also received Rs. 25,00,000/- from M/s. P. Saji Textiles Ltd., which

BORA AGRO FOODS,PUNE vs. DCIT, CIR-5, PUNE, PUNE

In the result, all the appeals filed by the Assessee are partly\nallowed

ITA 2362/PUN/2025[2016-17]Status: DisposedITAT Pune11 Mar 2026AY 2016-17
Section 143(3)Section 147Section 148Section 250Section 69A

{ "clean_text": "आयकर अपीलीय अधिकरण \"ए\" न्यायपीठ पुणे में।\nIN THE INCOME TAX APPELLATE TRIBUNAL\nPUNE BENCHES “A” :: PUNE\nBEFORE

BORA AGRO FOODS,PUNE vs. DCIT, CIR-5, PUNE, PUNE

In the result, all the appeals filed by the Assessee are partly\nallowed

ITA 2361/PUN/2025[2017-18]Status: DisposedITAT Pune11 Mar 2026AY 2017-18
Section 143(3)Section 147Section 148Section 250Section 69A

{ "clean_text": "आयकर अपीलीय अधिकरण \"ए\" न्यायपीठ पुणे में।\nIN THE INCOME TAX APPELLATE TRIBUNAL\nPUNE BENCHES “A” :: PUNE\nBEFOREDR.DIPAK

BORA AGRO FOODS,PUNE vs. DCIT, CIR-5, PUNE, PUNE

In the result, all the appeals filed by the Assessee are partly\nallowed

ITA 2360/PUN/2025[2015-16]Status: DisposedITAT Pune11 Mar 2026AY 2015-16
Section 143(3)Section 147Section 148Section 250Section 69A

{ "clean_text": "आयकर अपीलीय अधिकरण \"ए\" न्यायपीठ पुणे में।\nIN THE INCOME TAX APPELLATE TRIBUNAL\nPUNE BENCHES “A” :: PUNE\nBEFORE

ACIT CC 7(3), MUMBAI vs. NOP PROPERTIES PRIVATE LIMITED, MUMBAI

In the result, the appeal of Revenue is dismissed

ITA 7648/MUM/2025[2012-13]Status: DisposedITAT Mumbai09 Mar 2026AY 2012-13

Bench: Shri Sandeep Gosain & Shri Prabhash Shankarassistant Commissioner Of V/S. Nop Properties Private Income Tax, Central Circle – बनाम Limited 7(3), Room No. 655, 6Th Floor, Office No. Ii-B, Mezzanine Aayakar Bhavan, M.K. Road, Floor, 289 Emca House, Shahid Mumbai – 400 020, Bhagat Singh Road, Fort, Maharashtra Mumbai – 400 001, Maharashtra स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aadcn1799B Appellant/अपीलाथी .. Respondent/प्रतिवादी

For Appellant: Shri Rahul Punmiya, ARFor Respondent: Shri Brajendra Kumar (Sr. DR)
Section 132Section 143(3)Section 147Section 148Section 68

incorporation, PAN, etc. were not sufficient for purpose of identification of subscriber company when there was material to show that subscriber was a paper company and not a genuine investor.” 3. “On facts and circumstances of the case and in law, the Ld. CIT(A) should have applied the ratio ... Kolkata. In his statement recorded in course of search, Sri Agarwal had accepted on oath that he had registered a large number of paper companies with bogus share capital/premium which had subsequently been sold for a commission. He had also accepted that he had given entries of bogus expenses like

SURESH KUMAR PODDAR,KOLKATA vs. I.T.O., WARD - 63(4), KOLKATA, KOLKATA

In the result, appeal of the assessee is allowed

ITA 1542/KOL/2024[2011-2012]Status: DisposedITAT Kolkata06 Mar 2026AY 2011-2012

Bench: SHRI RAJESH KUMAR (Accountant Member)

Section 111ASection 132Section 132(1)Section 139(1)Section 144Section 147Section 148Section 153CSection 250Section 250o

IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH,KOLKATA SHRI RAJESH KUMAR, ACCOUNTANT MEMBER PRADIP KUMAR CHOUBEY, JUDICIAL MEMBER I.T.A

DY. COMMISSIONER OF INCOME TAX EXEMPTION CIRCLE NAGPUR, NAGPUR vs. VIDHARBHA BAHUUDESHIYA SHIKSHAN SANSTHA, NAGPUR, NAGPUR

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

ITA 789/NAG/2025[2017-18]Status: DisposedITAT Nagpur19 Feb 2026AY 2017-18

Bench: Shri R. K. Pandaassessment Year : 2017-18

For Appellant: Shri Abhishek Kumar, AdvFor Respondent: Shri Surjit Kumar Saha Sr.DR
Section 12ASection 131Section 132Section 142(1)Section 143(2)Section 148Section 148ASection 68Section 69C

declaring total income at Nil. The case was reopened on the basis of information that the assessee had obtained loan from a paper company M/s. Aneri Fincap Ltd which was engaged in providing bogus accommodation entries to various beneficiaries. Accordingly, a notice u/s 148 of the Income ... channel without appreciating the facts that findings of the search and seizure operations established the facts the lender M/s Aneri Fincap Ltd is a paper company without any genuine business activity. ii) On the facts and circumstances of the case, the Ld.CIT(A) had erred in accepting that more receipt

M/S RAS DEVCON PRIVATE LIMITED ,/, SANVID NAGAR, KANADIA ROAD, INDORE vs. ASSISTANT COMMISSIONER OF INCOME TAX, INDORE, AAYKAR BHAWAN, OPPOSITE WHITE CHURCH ROAD, INDORE

In the result, appeal of the assessee is allowed\nPronounced in open court on 19

ITA 171/IND/2025[2014- 2015]Status: DisposedITAT Indore19 Feb 2026
Section 142(1)Section 143(2)Section 147Section 148Section 246ASection 250Section 253Section 68

orders of this Tribunal wherein it has\nbeen held that broad issue with regard to M/s Jay Jyoti\n(India) Private Ltd., being paper company & other companies\nof Sharad Darak group has not been accepted. The Ld. AR\nhas placed on record of this Tribunal a paper book\ncontaining pages ... similar & identical facts wherein this Tribunal\nhas held that M/s Jay Jyoti (India) Private Limited & other\ncompanies of Sharad Darak group are not paper companies\nnor shell company. Hence we too respectfully following above\ndecisions (Supra) concur with the view of Ld. AR that the\nissue in appeal is covered

ACIT CC 7(3), MUMBAI vs. TRISHUL REALTY INFRA LLP, MUMBAI

In the result, the appeal filed by the Revenue and the COs filed by the Assessee stand dismissed

ITA 7649/MUM/2025[2012-13]Status: DisposedITAT Mumbai19 Feb 2026AY 2012-13

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

Section 250Section 68

incorporation, PAN, etc were not sufficient for purpose of identification of subscriber company when there was material to show that subscriber was a paper company and not a genuine investor. 3. On facts and circumstances of the case and in law, the ld. CIT(A) should have applied the ratio

RAJESH KUMAR AGARWAL HUF,MUZAFFARPUR vs. AC/DCIT CENT CIR MZF, MUZAFFARPUR

In the result, the appeals of the revenue as well as that of the\nassessee are dismissed

ITA 302/PAT/2025[2021-22]Status: DisposedITAT Patna18 Feb 2026AY 2021-22
Section 132Section 132(4)Section 147

associate, in his\nstatement on oath dated 04.08.2022 in reply to question number 41 categorically\nstated that M/s Maa Annapurna Enterprises is only a paper company and that it has\nbeen devised to accommodate the unaccounted income generated from the Raj Niwas\nPan Masala business.\n5.\nThat the order ... with turnovers\nexceeding 50 crores, and in some cases 100 crores over more than a decade. The Ld\nAOs dismissal of these entities as \"paper companies or fronts for the appellant, without\nany evidence of control or ownership by the appellant, is implausible and unsupported.\nThe special auditor's assumption

DY. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE, MUZAFFARPUR, MUZAFFARPUR vs. RAJESH KUMAR AGARWAL HUF, MUZAFFARPUR

In the result, the appeals of the revenue as well as that of the assessee are dismissed

ITA 301/PAT/2025[2021-22]Status: DisposedITAT Patna18 Feb 2026AY 2021-22

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

For Appellant: Shri Siddarth Agarwal, ARFor Respondent: Shri Md. AH Chowdhary, DR
Section 132Section 132(4)Section 147

associate, in his statement on oath dated 04.08.2022 in reply to question number 41 categorically stated that M/s Maa Annapurna Enterprises is only a paper company and that it has been devised to accommodate the unaccounted income generated from the Raj Niwas Pan Masala business. 5. That the order ... with turnovers exceeding 50 crores, and in some cases 100 crores over more than a decade. The Ld AOs dismissal of these entities as "paper companies or fronts for the appellant, without any evidence of control or ownership by the appellant, is implausible and unsupported. The special auditor's assumption

DY. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE, MUZAFFARPUR, MUZAFFARPUR vs. RAJESH KUMAR AGARWAL HUF, MUZAFFARPUR

In the result, the appeals of the revenue as well as that of the assessee are dismissed

ITA 291/PAT/2025[2023-24]Status: DisposedITAT Patna18 Feb 2026AY 2023-24

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

For Appellant: Shri Siddarth Agarwal, ARFor Respondent: Shri Md. AH Chowdhary, DR
Section 132Section 132(4)Section 147

associate, in his statement on oath dated 04.08.2022 in reply to question number 41 categorically stated that M/s Maa Annapurna Enterprises is only a paper company and that it has been devised to accommodate the unaccounted income generated from the Raj Niwas Pan Masala business. 5. That the order ... with turnovers exceeding 50 crores, and in some cases 100 crores over more than a decade. The Ld AOs dismissal of these entities as "paper companies or fronts for the appellant, without any evidence of control or ownership by the appellant, is implausible and unsupported. The special auditor's assumption

DY. COMMISSIONER OF INCOME TAX (CENTRAL CIRCLE), MUZAFFARPUR, MUZAFFARPUR vs. RAJESH KUMAR AGARWAL HUF, MUZAFFARPUR

In the result, the appeals of the revenue as well as that of the\nassessee are dismissed

ITA 290/PAT/2025[2022-23]Status: DisposedITAT Patna18 Feb 2026AY 2022-23
Section 132Section 132(4)Section 147

associate, in his\nstatement on oath dated 04.08.2022 in reply to question number 41 categorically\nstated that M/s Maa Annapurna Enterprises is only a paper company and that it has\nbeen devised to accommodate the unaccounted income generated from the Raj Niwas\nPan Masala business.\n5. That the order ... with turnovers\nexceeding 50 crores, and in some cases 100 crores over more than a decade. The Ld\nAOs dismissal of these entities as "paper companies or fronts for the appellant, without\nany evidence of control or ownership by the appellant, is implausible and unsupported.\nThe special auditor's assumption

DY. COMMISSIONER OF INCOME TAX (CENTRAL CIRCLE), MUZAFFARPUR vs. RAJESH KUMAR AGARWAL HUF, MUZAFFARPUR

In the result, the appeals of the revenue as well as that of the\nassessee are dismissed

ITA 289/PAT/2025[2020-21]Status: DisposedITAT Patna18 Feb 2026AY 2020-21
Section 132Section 132(4)Section 147

associate, in his\nstatement on oath dated 04.08.2022 in reply to question number 41 categorically\nstated that M/s Maa Annapurna Enterprises is only a paper company and that it has\nbeen devised to accommodate the unaccounted income generated from the Raj Niwas\nPan Masala business.\n5. That the order ... with turnovers\nexceeding 50 crores, and in some cases 100 crores over more than a decade. The Ld\nAOs dismissal of these entities as \"paper companies or fronts for the appellant, without\nany evidence of control or ownership by the appellant, is implausible and unsupported.\nThe special auditor's assumption

RUCHI STOCK & SECURITIES PRIVATE LIMITED,MUMBAI vs. ITO, WARD 3(3)(1), MUMBAI, MUMBAI

In the result, the appeal of the assessee is dismissed

ITA 7653/MUM/2025[2017-18]Status: DisposedITAT Mumbai18 Feb 2026AY 2017-18
Section 131Section 133(6)Section 143(3)Section 234ASection 270A(1)

that all the financial parameters, like profitability\nratios, capital structure and infrastructure and administration of the\ncompany clearly indicated that it was a bogus paper company having no\nfuture prospects which acted as a conduit of entry provider in the guise\nof unsecured loans, share capital etc. to the different

SARVO TECHNOLOGIES LTD,DELHI vs. DCIT,CENTRAL CIRCLE-19, DELHI

In the result, the appeal of the assessee is partly allowed as indicated above

ITA 1719/DEL/2025[2019-20]Status: DisposedITAT Delhi17 Feb 2026AY 2019-20

Bench: Shri C.N. Prasad & Shri M. Balaganeshassessment Year 2019-20 Sarvo Technologies Ltd Vs. Dcit C/O Kapil Goel, Advocate F- Central Circle 19 26/124, Sector -7, Rohini Delhi Pan No.Aabcs8661D Appellant Respondent Appellant Dr. Kapil Goel, Advocate Respondent Sh. Mahes Kumar, Cit Dr

Section 153CSection 153D

search and subsequent enquiries conducted in case of M/s DNC Infrastructure Private Limited "(DNC"), it was found that the entity M/s DNC is a paper company, which used to siphon off funds through a network of other entities. 5.4 In respect of M/s DNC, the following investigations revealed that

ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE, BAREILLY, BAREILLY vs. ANKUR ANAND, BAREILLY

Appeals of the Department stand dismissed

ITA 337/LKW/2025[2015-16]Status: DisposedITAT Lucknow13 Feb 2026AY 2015-16

Bench: Shri Sudhanshu Srivastava & Shri Nikhil Choudharyit(Ss) A Nos.336 & 337/Lkw/2025 Assessment Years: 2014-15 & 2015-16 Acit, Central Circle, Bareilly Vs. Ankur Anand Kamla Nehru Marg, Civil Lines, 148 Civil Lines, Bareilly, Bareilly, Bareilly-243001. Bareilly-243001. Tan/Pan:Agppa4219C (Appellant) (Respondent) It(Ss)A No.334/Lkw/2025 Assessment Year:2015-16 Acit, Central Circle, Bareilly Vs. Mohit Anand Kamla Nehru Marg, Civil Lines, 148 Civil Lines, Bareilly, Bareilly, Bareilly-243001. Bareilly-243001. Tan/Pan:Abupa3002H (Appellant) (Respondent)

For Appellant: Shri Neeraj Kumar, CIT (DR)For Respondent: Shri Rakesh Garg, Advocate
Section 10(38)Section 132Section 143(3)Section 153ASection 68

recorded during search proceedings in his own case wherein he had admitted that he was an entry' operator and Sunrise Asian Limited was a paper company, controlled by him, is indulged in providing accommodation entry in the form of I.T(SS).A. Nos. 336 & 337/LKW/2025 IT(SS).A. No.334/LKW/2025

ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE, BAREILLY, BAREILLY vs. ANKUR ANAND, BAREILLY

Appeals of the Department stand dismissed

ITA 336/LKW/2025[2014-15]Status: DisposedITAT Lucknow13 Feb 2026AY 2014-15

Bench: Shri Sudhanshu Srivastava & Shri Nikhil Choudharyit(Ss) A Nos.336 & 337/Lkw/2025 Assessment Years: 2014-15 & 2015-16 Acit, Central Circle, Bareilly Vs. Ankur Anand Kamla Nehru Marg, Civil Lines, 148 Civil Lines, Bareilly, Bareilly, Bareilly-243001. Bareilly-243001. Tan/Pan:Agppa4219C (Appellant) (Respondent) It(Ss)A No.334/Lkw/2025 Assessment Year:2015-16 Acit, Central Circle, Bareilly Vs. Mohit Anand Kamla Nehru Marg, Civil Lines, 148 Civil Lines, Bareilly, Bareilly, Bareilly-243001. Bareilly-243001. Tan/Pan:Abupa3002H (Appellant) (Respondent)

For Appellant: Shri Neeraj Kumar, CIT (DR)For Respondent: Shri Rakesh Garg, Advocate
Section 10(38)Section 132Section 143(3)Section 153ASection 68

recorded during search proceedings in his own case wherein he had admitted that he was an entry' operator and Sunrise Asian Limited was a paper company, controlled by him, is indulged in providing accommodation entry in the form of I.T(SS).A. Nos. 336 & 337/LKW/2025 IT(SS).A. No.334/LKW/2025

ASSISTANT COMMISIONER OF INCOME TAX, CENTRAL CIRCLE, BAREILLY, BAREILLY vs. MOHIT ANAND, BAREILLY

Appeals of the Department stand dismissed

ITA 334/LKW/2025[2015-16]Status: DisposedITAT Lucknow13 Feb 2026AY 2015-16

Bench: Shri Sudhanshu Srivastava & Shri Nikhil Choudharyit(Ss) A Nos.336 & 337/Lkw/2025 Assessment Years: 2014-15 & 2015-16 Acit, Central Circle, Bareilly Vs. Ankur Anand Kamla Nehru Marg, Civil Lines, 148 Civil Lines, Bareilly, Bareilly, Bareilly-243001. Bareilly-243001. Tan/Pan:Agppa4219C (Appellant) (Respondent) It(Ss)A No.334/Lkw/2025 Assessment Year:2015-16 Acit, Central Circle, Bareilly Vs. Mohit Anand Kamla Nehru Marg, Civil Lines, 148 Civil Lines, Bareilly, Bareilly, Bareilly-243001. Bareilly-243001. Tan/Pan:Abupa3002H (Appellant) (Respondent)

For Appellant: Shri Neeraj Kumar, CIT (DR)For Respondent: Shri Rakesh Garg, Advocate
Section 10(38)Section 132Section 143(3)Section 153ASection 68

recorded during search proceedings in his own case wherein he had admitted that he was an entry' operator and Sunrise Asian Limited was a paper company, controlled by him, is indulged in providing accommodation entry in the form of I.T(SS).A. Nos. 336 & 337/LKW/2025 IT(SS).A. No.334/LKW/2025

KRISHAN PAL,GURGAON vs. ITO,WARD 2(2)-GURGAON, GURGAON

Appeal is allowed

ITA 139/DEL/2026[2014-15]Status: DisposedITAT Delhi10 Feb 2026AY 2014-15

Bench: Sh. Satbeer Singh Godaraita No. 139/Del/2026 : Asstt. Year: 2014-15 Krishan Pal, Vs Income Tax Officer, C/O Ca M R Sahu, Ward-2(2), House No. 651, 1St Floor, Sector- Gurgaon, 10A, Near G. D. Goenka Public Haryana-22001 School, Gurgaon-122001 (Appellant) (Respondent) Pan No. Asqpk6236J Assessee By: Sh. M. R. Sahu, Ca Revenue By : Sh. Manoj Kumar, Sr. Dr Date Of Hearing: 10.02.2026 Date Of Pronouncement: 10.02.2026 Order This Assessee’S Appeal For Assessment Year 2014-15 Arises Against The Cit(A)/Nfac, Delhi’S Din & Order No. Itba/Nfac/S/250/2024-25/1068016367(1) Dated 27.08.2024, In Proceedings U/S 147 R.W.S. 144 Of The Income Tax Act, 1961 (In Short “The Act”).

For Appellant: Sh. M. R. Sahu, CAFor Respondent: Sh. Manoj Kumar, Sr. DR
Section 142(1)Section 147Section 148Section 151ASection 80C

course of the investigation in the case of M/s. Darsh Coke Trading Pvt. Ltd., it was revealed that the said company is a paper company through which entry operators provide bogus entries and layer money in exchange of commission. It was also found that the one of the beneficiaries

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