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“paper company”

Cash Credits & Unexplained ItemsSection 68Section 68582 judgments

The decision most relied on for paper company is (Central)-1 v. NRA Iron & Steel (P) Ltd. (103 Taxmann.com 48), cited in 696 judgments on BharatTax.

Leading authorities on paper company

(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.

Commissioner of Income Tax v. Nova Promoters and Finlease (P) Ltd.
342 ITR 169 · 2012 · High Court
658
citing judgments

To make an addition under Section 68 for unexplained cash credits, the Assessing Officer must conduct proper inquiry into the identity, genuineness, and creditworthiness of the creditor, especially concerning share application money. The assessee's initial discharge of burden by providing necessary details shifts the onus back to the AO for further investigation, including the source of source.

CIT v. Oasis Hospitalities P. Ltd.
333 ITR 119 · 2011 · High Court
292
citing judgments

When explaining cash credits under Section 68, the assessee must establish the identity of the creditor, their creditworthiness or financial capacity, and the genuineness of the transaction. Merely proving identity does not discharge this initial onus, which shifts to the Assessing Officer once these three elements are prima facie proven.

CIT v. Nipun Builders & Developers
350 ITR 407 · 2013 · High Court
264
citing judgments

For any sum credited in an assessee's books, including share application money, the assessee must prove the identity and creditworthiness of the creditor and the genuineness of the transaction. Failure to discharge this onus under Section 68 renders the amount taxable.

CIT v. N.R. Portfolio (P.) Ltd.
42 Taxmann.com 339 · 2014 · High Court
252
citing judgments

For cash credit additions under Section 68, establishing the 'identity' of a creditor requires more than just producing PAN or assessment particulars; it necessitates demonstrating their actual business operations, place of work, staff, and public recognition. This rigorous standard ensures the assessee proves the identity, creditworthiness, and genuineness of the transaction.

CIT v. Steller Investment Ltd.
251 ITR 263 · 2001 · Supreme Court
233
citing judgments

An increase in a company's subscribed share capital cannot be treated as the company's undisclosed income under section 68, even if the subscribers to the capital are found not to be genuine. The amount of share capital cannot be regarded as undisclosed income of the company itself.

Glass Lines Equipments Company Ltd. v. CIT
253 ITR 454 · 2002 · High Court
150
citing judgments

The Assessing Officer cannot selectively accept parts of a statement or seized evidence that are favourable to the revenue while rejecting other parts favourable to the assessee without proper investigation; the evidence must be considered as a whole. Additions cannot be made based on mere presumptions or surmises without further inquiry.

CIT v. MAF Academy (P) Ltd.
361 ITR 258 · 2014 · High Court
132
citing judgments

Amounts received from bogus share transactions, where a private limited company sells shares to unrelated parties at a huge premium and then repurchases them at a loss shortly after, are taxable as unexplained cash credits under Section 68. The onus to prove identity, creditworthiness, and genuineness of such transactions lies solely on the assessee.

Judgments citing paper company

ACIT, CC, Dhanbad vs. Vrc Technology Pvt Ltd, Bangalore

In the result, all appeals of the revenue are partly allowed for statistical purposes

ITA 177/RAN/2024[2021-22]Status: DisposedITAT Ranchi07 Oct 2025AY 2021-22

Bench: Shri George Mathan, Jm & Shri Ratnesh Nandan Sahay, Am आयकर अपील सं./Ita No.171 To 177/Ran/2024 (निि ारण वर्ा / Assessment Years :2015-2016 To 2021-2022) Acit, Central Circle, Vs. Vrc Technology Private Ltd. Dhanbad Plot No.22/4, Room No.5, New Timber Yard Layout, Mysore Road, Bengaluru-26 स्थायी लेखा सं./Pan No. : Aadcv 5017 G (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) राजस्व की ओर से /Revenue By : None निर्ाारिती की ओर से /Assessee By : None सुनवाई की तारीख / Date Of Hearing : 07/10/2025 घोषणा की तारीख/Date Of Pronouncement : 07/10/2025 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Revenue Against The Separate Orders Passed By The Ld. Cit(A), Patna-3, All Dated 27.02.2024, For The Assessment Years 2015-2016, 2016-2017, 2017-2018, 2018-2019, 2019- 2020, 2020-2021 & 2021-2022, Respectively. 2. None For The Assessee. The Ld. Cit-Dr Also Sought Adjournment In These Cases On The Following Grounds :-

For Appellant: NoneFor Respondent: None

commission agent earning @ 0.15% commission, the ld. CIT(A) has accepted the fact that the assessee himself shows that it is a paper company and the commission rate applied is on the higher side. In the present case, as so much evidence is available and these are incriminating in nature

ACIT, CC, Dhanbad vs. Vrc Technology Pvt Ltd, Bengalore

In the result, all appeals of the revenue are partly allowed for statistical purposes

ITA 176/RAN/2024[2020-21]Status: DisposedITAT Ranchi07 Oct 2025AY 2020-21

Bench: Shri George Mathan, Jm & Shri Ratnesh Nandan Sahay, Am आयकर अपील सं./Ita No.171 To 177/Ran/2024 (निि ारण वर्ा / Assessment Years :2015-2016 To 2021-2022) Acit, Central Circle, Vs. Vrc Technology Private Ltd. Dhanbad Plot No.22/4, Room No.5, New Timber Yard Layout, Mysore Road, Bengaluru-26 स्थायी लेखा सं./Pan No. : Aadcv 5017 G (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) राजस्व की ओर से /Revenue By : None निर्ाारिती की ओर से /Assessee By : None सुनवाई की तारीख / Date Of Hearing : 07/10/2025 घोषणा की तारीख/Date Of Pronouncement : 07/10/2025 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Revenue Against The Separate Orders Passed By The Ld. Cit(A), Patna-3, All Dated 27.02.2024, For The Assessment Years 2015-2016, 2016-2017, 2017-2018, 2018-2019, 2019- 2020, 2020-2021 & 2021-2022, Respectively. 2. None For The Assessee. The Ld. Cit-Dr Also Sought Adjournment In These Cases On The Following Grounds :-

For Appellant: NoneFor Respondent: None

commission agent earning @ 0.15% commission, the ld. CIT(A) has accepted the fact that the assessee himself shows that it is a paper company and the commission rate applied is on the higher side. In the present case, as so much evidence is available and these are incriminating in nature

ACIT, CC, Dhanbad vs. Vrc Technology Pvt Ltd, Bangalore

In the result, all appeals of the revenue are partly allowed for statistical purposes

ITA 175/RAN/2024[2019-20]Status: DisposedITAT Ranchi07 Oct 2025AY 2019-20

Bench: Shri George Mathan, Jm & Shri Ratnesh Nandan Sahay, Am आयकर अपील सं./Ita No.171 To 177/Ran/2024 (निि ारण वर्ा / Assessment Years :2015-2016 To 2021-2022) Acit, Central Circle, Vs. Vrc Technology Private Ltd. Dhanbad Plot No.22/4, Room No.5, New Timber Yard Layout, Mysore Road, Bengaluru-26 स्थायी लेखा सं./Pan No. : Aadcv 5017 G (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) राजस्व की ओर से /Revenue By : None निर्ाारिती की ओर से /Assessee By : None सुनवाई की तारीख / Date Of Hearing : 07/10/2025 घोषणा की तारीख/Date Of Pronouncement : 07/10/2025 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Revenue Against The Separate Orders Passed By The Ld. Cit(A), Patna-3, All Dated 27.02.2024, For The Assessment Years 2015-2016, 2016-2017, 2017-2018, 2018-2019, 2019- 2020, 2020-2021 & 2021-2022, Respectively. 2. None For The Assessee. The Ld. Cit-Dr Also Sought Adjournment In These Cases On The Following Grounds :-

For Appellant: NoneFor Respondent: None

commission agent earning @ 0.15% commission, the ld. CIT(A) has accepted the fact that the assessee himself shows that it is a paper company and the commission rate applied is on the higher side. In the present case, as so much evidence is available and these are incriminating in nature

ACIT, CC, Dhanbad vs. Vrc Technology Pvt Ltd, Bangalore

In the result, all appeals of the revenue are partly allowed for statistical purposes

ITA 174/RAN/2024[2018-19]Status: DisposedITAT Ranchi07 Oct 2025AY 2018-19

Bench: Shri George Mathan, Jm & Shri Ratnesh Nandan Sahay, Am आयकर अपील सं./Ita No.171 To 177/Ran/2024 (निि ारण वर्ा / Assessment Years :2015-2016 To 2021-2022) Acit, Central Circle, Vs. Vrc Technology Private Ltd. Dhanbad Plot No.22/4, Room No.5, New Timber Yard Layout, Mysore Road, Bengaluru-26 स्थायी लेखा सं./Pan No. : Aadcv 5017 G (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) राजस्व की ओर से /Revenue By : None निर्ाारिती की ओर से /Assessee By : None सुनवाई की तारीख / Date Of Hearing : 07/10/2025 घोषणा की तारीख/Date Of Pronouncement : 07/10/2025 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Revenue Against The Separate Orders Passed By The Ld. Cit(A), Patna-3, All Dated 27.02.2024, For The Assessment Years 2015-2016, 2016-2017, 2017-2018, 2018-2019, 2019- 2020, 2020-2021 & 2021-2022, Respectively. 2. None For The Assessee. The Ld. Cit-Dr Also Sought Adjournment In These Cases On The Following Grounds :-

For Appellant: NoneFor Respondent: None

commission agent earning @ 0.15% commission, the ld. CIT(A) has accepted the fact that the assessee himself shows that it is a paper company and the commission rate applied is on the higher side. In the present case, as so much evidence is available and these are incriminating in nature

ACIT, CC, Dhanbad vs. Vrc Technology Pvt Ltd, Bengalore

In the result, all appeals of the revenue are partly allowed for statistical purposes

ITA 173/RAN/2024[2017-18]Status: DisposedITAT Ranchi07 Oct 2025AY 2017-18

Bench: Shri George Mathan, Jm & Shri Ratnesh Nandan Sahay, Am आयकर अपील सं./Ita No.171 To 177/Ran/2024 (निि ारण वर्ा / Assessment Years :2015-2016 To 2021-2022) Acit, Central Circle, Vs. Vrc Technology Private Ltd. Dhanbad Plot No.22/4, Room No.5, New Timber Yard Layout, Mysore Road, Bengaluru-26 स्थायी लेखा सं./Pan No. : Aadcv 5017 G (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) राजस्व की ओर से /Revenue By : None निर्ाारिती की ओर से /Assessee By : None सुनवाई की तारीख / Date Of Hearing : 07/10/2025 घोषणा की तारीख/Date Of Pronouncement : 07/10/2025 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Revenue Against The Separate Orders Passed By The Ld. Cit(A), Patna-3, All Dated 27.02.2024, For The Assessment Years 2015-2016, 2016-2017, 2017-2018, 2018-2019, 2019- 2020, 2020-2021 & 2021-2022, Respectively. 2. None For The Assessee. The Ld. Cit-Dr Also Sought Adjournment In These Cases On The Following Grounds :-

For Appellant: NoneFor Respondent: None

commission agent earning @ 0.15% commission, the ld. CIT(A) has accepted the fact that the assessee himself shows that it is a paper company and the commission rate applied is on the higher side. In the present case, as so much evidence is available and these are incriminating in nature

ACIT, CC, Dhanbad vs. Vrc Technology Pvt Ltd, Banglore

In the result, all appeals of the revenue are partly allowed for statistical purposes

ITA 172/RAN/2024[2016-17]Status: DisposedITAT Ranchi07 Oct 2025AY 2016-17

Bench: Shri George Mathan, Jm & Shri Ratnesh Nandan Sahay, Am आयकर अपील सं./Ita No.171 To 177/Ran/2024 (निि ारण वर्ा / Assessment Years :2015-2016 To 2021-2022) Acit, Central Circle, Vs. Vrc Technology Private Ltd. Dhanbad Plot No.22/4, Room No.5, New Timber Yard Layout, Mysore Road, Bengaluru-26 स्थायी लेखा सं./Pan No. : Aadcv 5017 G (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) राजस्व की ओर से /Revenue By : None निर्ाारिती की ओर से /Assessee By : None सुनवाई की तारीख / Date Of Hearing : 07/10/2025 घोषणा की तारीख/Date Of Pronouncement : 07/10/2025 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Revenue Against The Separate Orders Passed By The Ld. Cit(A), Patna-3, All Dated 27.02.2024, For The Assessment Years 2015-2016, 2016-2017, 2017-2018, 2018-2019, 2019- 2020, 2020-2021 & 2021-2022, Respectively. 2. None For The Assessee. The Ld. Cit-Dr Also Sought Adjournment In These Cases On The Following Grounds :-

For Appellant: NoneFor Respondent: None

commission agent earning @ 0.15% commission, the ld. CIT(A) has accepted the fact that the assessee himself shows that it is a paper company and the commission rate applied is on the higher side. In the present case, as so much evidence is available and these are incriminating in nature

ACIT, CC, Dhanbad vs. Vrc Technology Pvt Ltd, Bengaluru

In the result, all appeals of the revenue are partly allowed for statistical purposes

ITA 171/RAN/2024[2015-16]Status: DisposedITAT Ranchi07 Oct 2025AY 2015-16

Bench: Shri George Mathan, Jm & Shri Ratnesh Nandan Sahay, Am आयकर अपील सं./Ita No.171 To 177/Ran/2024 (निि ारण वर्ा / Assessment Years :2015-2016 To 2021-2022) Acit, Central Circle, Vs. Vrc Technology Private Ltd. Dhanbad Plot No.22/4, Room No.5, New Timber Yard Layout, Mysore Road, Bengaluru-26 स्थायी लेखा सं./Pan No. : Aadcv 5017 G (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) राजस्व की ओर से /Revenue By : None निर्ाारिती की ओर से /Assessee By : None सुनवाई की तारीख / Date Of Hearing : 07/10/2025 घोषणा की तारीख/Date Of Pronouncement : 07/10/2025 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Revenue Against The Separate Orders Passed By The Ld. Cit(A), Patna-3, All Dated 27.02.2024, For The Assessment Years 2015-2016, 2016-2017, 2017-2018, 2018-2019, 2019- 2020, 2020-2021 & 2021-2022, Respectively. 2. None For The Assessee. The Ld. Cit-Dr Also Sought Adjournment In These Cases On The Following Grounds :-

For Appellant: NoneFor Respondent: None

commission agent earning @ 0.15% commission, the ld. CIT(A) has accepted the fact that the assessee himself shows that it is a paper company and the commission rate applied is on the higher side. In the present case, as so much evidence is available and these are incriminating in nature

ACIT, CC, Dhanbad vs. Nextgen Health Solution Pvt Ltd, Kolkata

In the result, all appeals of the assessee are partly allowed for statistical purposes

ITA 169/RAN/2024[2020-21]Status: DisposedITAT Ranchi07 Oct 2025AY 2020-21

Bench: Shri George Mathan, Jm & Shri Ratnesh Nandan Sahay, Am आयकर अपील सं./Ita No.164 To 170/Ran/2024 (निि ारण वर्ा / Assessment Years :2015-2016 To 2021-2022) Acit, Central Circle, Vs. Nextgen Health Solution Pvt Ltd 4Th Floor, 52, Weston Street, Dhanbad Kolkata, West Bengal-700012 स्थायी लेखा सं./Pan No. : Aadcn 4830 B (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) राजस्व की ओर से /Revenue By : None निर्ाारिती की ओर से /Assessee By : None सुनवाई की तारीख / Date Of Hearing : 07/10/2025 घोषणा की तारीख/Date Of Pronouncement : 07/10/2025 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Revenue Against The Separate Orders Passed By The Ld. Cit(A), Patna-3, All Dated 27.02.2024, For The Assessment Years 2015-2016, 2016-2017, 2017-2018, 2018-2019, 2019- 2020, 2020-2021 & 2021-2022, Respectively. 2. None For The Assessee. The Ld. Cit-Dr Also Sought Adjournment In These Cases On The Following Grounds :-

For Appellant: NoneFor Respondent: None

commission agent earning @ 0.15% commission, the ld. CIT(A) has accepted the fact that the assessee himself shows that it is a paper company and the commission rate applied is on the higher side. In the present case, as so much evidence is available and these are incriminating in nature

ACIT, CC, Dhanbad vs. Nextgen Health Solution Pvt Ltd, Kolkata

In the result, all appeals of the assessee are partly allowed for statistical purposes

ITA 168/RAN/2024[2019-20]Status: DisposedITAT Ranchi07 Oct 2025AY 2019-20

Bench: Shri George Mathan, Jm & Shri Ratnesh Nandan Sahay, Am आयकर अपील सं./Ita No.164 To 170/Ran/2024 (निि ारण वर्ा / Assessment Years :2015-2016 To 2021-2022) Acit, Central Circle, Vs. Nextgen Health Solution Pvt Ltd 4Th Floor, 52, Weston Street, Dhanbad Kolkata, West Bengal-700012 स्थायी लेखा सं./Pan No. : Aadcn 4830 B (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) राजस्व की ओर से /Revenue By : None निर्ाारिती की ओर से /Assessee By : None सुनवाई की तारीख / Date Of Hearing : 07/10/2025 घोषणा की तारीख/Date Of Pronouncement : 07/10/2025 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Revenue Against The Separate Orders Passed By The Ld. Cit(A), Patna-3, All Dated 27.02.2024, For The Assessment Years 2015-2016, 2016-2017, 2017-2018, 2018-2019, 2019- 2020, 2020-2021 & 2021-2022, Respectively. 2. None For The Assessee. The Ld. Cit-Dr Also Sought Adjournment In These Cases On The Following Grounds :-

For Appellant: NoneFor Respondent: None

commission agent earning @ 0.15% commission, the ld. CIT(A) has accepted the fact that the assessee himself shows that it is a paper company and the commission rate applied is on the higher side. In the present case, as so much evidence is available and these are incriminating in nature

ACIT, CC, Dhanbad vs. Nextgen Health Solution Pvt Ltd, Kolkata

In the result, all appeals of the assessee are partly allowed for statistical purposes

ITA 167/RAN/2024[2018-19]Status: DisposedITAT Ranchi07 Oct 2025AY 2018-19

Bench: Shri George Mathan, Jm & Shri Ratnesh Nandan Sahay, Am आयकर अपील सं./Ita No.164 To 170/Ran/2024 (निि ारण वर्ा / Assessment Years :2015-2016 To 2021-2022) Acit, Central Circle, Vs. Nextgen Health Solution Pvt Ltd 4Th Floor, 52, Weston Street, Dhanbad Kolkata, West Bengal-700012 स्थायी लेखा सं./Pan No. : Aadcn 4830 B (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) राजस्व की ओर से /Revenue By : None निर्ाारिती की ओर से /Assessee By : None सुनवाई की तारीख / Date Of Hearing : 07/10/2025 घोषणा की तारीख/Date Of Pronouncement : 07/10/2025 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Revenue Against The Separate Orders Passed By The Ld. Cit(A), Patna-3, All Dated 27.02.2024, For The Assessment Years 2015-2016, 2016-2017, 2017-2018, 2018-2019, 2019- 2020, 2020-2021 & 2021-2022, Respectively. 2. None For The Assessee. The Ld. Cit-Dr Also Sought Adjournment In These Cases On The Following Grounds :-

For Appellant: NoneFor Respondent: None

commission agent earning @ 0.15% commission, the ld. CIT(A) has accepted the fact that the assessee himself shows that it is a paper company and the commission rate applied is on the higher side. In the present case, as so much evidence is available and these are incriminating in nature

ACIT, CC, Dhanbad, Kolkata vs. Nextgen Health Solution Pvt Ltd, Kolkata

In the result, all appeals of the assessee are partly allowed for statistical purposes

ITA 166/RAN/2024[2017-18]Status: DisposedITAT Ranchi07 Oct 2025AY 2017-18

Bench: Shri George Mathan, Jm & Shri Ratnesh Nandan Sahay, Am आयकर अपील सं./Ita No.164 To 170/Ran/2024 (निि ारण वर्ा / Assessment Years :2015-2016 To 2021-2022) Acit, Central Circle, Vs. Nextgen Health Solution Pvt Ltd 4Th Floor, 52, Weston Street, Dhanbad Kolkata, West Bengal-700012 स्थायी लेखा सं./Pan No. : Aadcn 4830 B (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) राजस्व की ओर से /Revenue By : None निर्ाारिती की ओर से /Assessee By : None सुनवाई की तारीख / Date Of Hearing : 07/10/2025 घोषणा की तारीख/Date Of Pronouncement : 07/10/2025 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Revenue Against The Separate Orders Passed By The Ld. Cit(A), Patna-3, All Dated 27.02.2024, For The Assessment Years 2015-2016, 2016-2017, 2017-2018, 2018-2019, 2019- 2020, 2020-2021 & 2021-2022, Respectively. 2. None For The Assessee. The Ld. Cit-Dr Also Sought Adjournment In These Cases On The Following Grounds :-

For Appellant: NoneFor Respondent: None

commission agent earning @ 0.15% commission, the ld. CIT(A) has accepted the fact that the assessee himself shows that it is a paper company and the commission rate applied is on the higher side. In the present case, as so much evidence is available and these are incriminating in nature

ACIT, CC, Dhanbad vs. Nextgen Health Solution Pvt Ltd, Kolkata

In the result, all appeals of the assessee are partly allowed for statistical purposes

ITA 165/RAN/2024[2016-17]Status: DisposedITAT Ranchi07 Oct 2025AY 2016-17

Bench: Shri George Mathan, Jm & Shri Ratnesh Nandan Sahay, Am आयकर अपील सं./Ita No.164 To 170/Ran/2024 (निि ारण वर्ा / Assessment Years :2015-2016 To 2021-2022) Acit, Central Circle, Vs. Nextgen Health Solution Pvt Ltd 4Th Floor, 52, Weston Street, Dhanbad Kolkata, West Bengal-700012 स्थायी लेखा सं./Pan No. : Aadcn 4830 B (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) राजस्व की ओर से /Revenue By : None निर्ाारिती की ओर से /Assessee By : None सुनवाई की तारीख / Date Of Hearing : 07/10/2025 घोषणा की तारीख/Date Of Pronouncement : 07/10/2025 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Revenue Against The Separate Orders Passed By The Ld. Cit(A), Patna-3, All Dated 27.02.2024, For The Assessment Years 2015-2016, 2016-2017, 2017-2018, 2018-2019, 2019- 2020, 2020-2021 & 2021-2022, Respectively. 2. None For The Assessee. The Ld. Cit-Dr Also Sought Adjournment In These Cases On The Following Grounds :-

For Appellant: NoneFor Respondent: None

commission agent earning @ 0.15% commission, the ld. CIT(A) has accepted the fact that the assessee himself shows that it is a paper company and the commission rate applied is on the higher side. In the present case, as so much evidence is available and these are incriminating in nature

ACIT, CC, Dhanbad vs. Nextgen Health Solution Pvt Ltd, Kolkata

In the result, all appeals of the assessee are partly allowed for statistical purposes

ITA 164/RAN/2024[2015-16]Status: DisposedITAT Ranchi07 Oct 2025AY 2015-16

Bench: Shri George Mathan, Jm & Shri Ratnesh Nandan Sahay, Am आयकर अपील सं./Ita No.164 To 170/Ran/2024 (निि ारण वर्ा / Assessment Years :2015-2016 To 2021-2022) Acit, Central Circle, Vs. Nextgen Health Solution Pvt Ltd 4Th Floor, 52, Weston Street, Dhanbad Kolkata, West Bengal-700012 स्थायी लेखा सं./Pan No. : Aadcn 4830 B (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) राजस्व की ओर से /Revenue By : None निर्ाारिती की ओर से /Assessee By : None सुनवाई की तारीख / Date Of Hearing : 07/10/2025 घोषणा की तारीख/Date Of Pronouncement : 07/10/2025 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Revenue Against The Separate Orders Passed By The Ld. Cit(A), Patna-3, All Dated 27.02.2024, For The Assessment Years 2015-2016, 2016-2017, 2017-2018, 2018-2019, 2019- 2020, 2020-2021 & 2021-2022, Respectively. 2. None For The Assessee. The Ld. Cit-Dr Also Sought Adjournment In These Cases On The Following Grounds :-

For Appellant: NoneFor Respondent: None

commission agent earning @ 0.15% commission, the ld. CIT(A) has accepted the fact that the assessee himself shows that it is a paper company and the commission rate applied is on the higher side. In the present case, as so much evidence is available and these are incriminating in nature