“entry operator”

ACIT, CC - 3(4), Kolkata vs. Khetawat Properties Limited, Kolkata

In the result, all the captioned appeals filed by the revenue are dismissed and cross-objections filed by the assessee are allowed

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubey

have been made by the Assessing Officer solely on the basis of statement of Shri Sunil Kumar Murmuria who is alleged to be an entry operator and engaged in the business of providing accommodation entries. The ld. AR submits that the additions made in the course of unabated assessment proceedings

ITO, Kolkata vs. Ajit Kumar Minda, Kolkata

Bench: Shri Manunatha G & Shri Sonjoy Sarmaι.Τ.Α. No.2668/Kol/2024

assessee u/s 68 of the Act. Similarly, addition of Rs.1,23,491/- was added to the income of the assessee as commission paid to entry operators u/s 69C of the Act as unexplained expenditure. 4. Aggrieved by the above order, the assessee preferred appeal before the 1d. CIT(A) where

DCIT, Cental Circle 2(3), Kolkata vs. Lumino Industries Limited, Merlin Acropolis, E.K.T

In the result, both the appeal of the Revenue and cross objections of the assessee are dismissed

Bench: Shri Duvvuru Rl Reddy & Shri Rajesh Kumari.T.A. No.1223/Kol/2025 Assessment Year: 2014-15 Dcit, Central Circle-2(3), Kolkata........................…...........................……….……Appellant Vs. Lumino Industries Ltd……………………............…..….…..….......……...…..…..Respondent Unit No.12/4, Merlin Acropolis, E.K.T., Kol-700107. [Pan: Aaacd9817H] C.O No.57/Kol/2025 (In I.T.A. No.1223/Kol/2025) Assessment Year: 2014-15 Lumino Industries Ltd.......................................................................……….…Cross-Objector Unit No.12/4, Merlin Acropolis, E.K.T., Kol-700107. [Pan: Aaacd9817H] Vs. Dcit, Central Circle-2(3), Kolkata ……………….…..….......……..…...…..…..Respondent Appearances By: Shri P. N. Barnwal, Cit-Dr, Appeared On Behalf Of The Revenue. Shri Akkal Dudhwewala, Fca, Appeared On Behalf Of The Assessee. Date Of Concluding The Hearing : August 06, 2025 Date Of Pronouncing The Order : September 16, 2025 Order Per Rajesh Kumar: This Is An Appeal By The Revenue & Cross Objections D By The Assessee Against The Order Of The Ld. Commissioner Of Income-Tax (Appeals) – 26, Kolkata [Hereinafter Referred To As The ‘Ld. Cit(A)’] Dated 27.03.2025 Passed U/S 250 Of The Income Tax Act, 1961 (Hereinafter Referred To As The ‘Act’) For Ay 2014-15. 02. At The Outset, We Note That There Is A Delay In Filing Of The Appeal By 7 Days By The Revenue, For Which, Condonation Petition Has Been Filed. After Hearing Both The Parties & Perusing The Contents Of The Condonation Application Filed By The Revenue, We Are Of The View That The

that the assessee had borrowed loans from 10 companies, which according to him, were identified as shell entities, who were controlled by known accommodation entry operators. The ld. AO has noted to have tabulated the details of the loans taken from these ten parties. Referring to the statements ... entry operators , the ld. AO noted that the loans taken by the assessee were from paper entities. The ld. AO thereafter issued summons u/s 131 of the Act to these entities, out of which, summons were received by 2 lender companies and he could not serve the summons

Suman Forwarding Agency Private Ltd., Howrah vs. DCIT, Circle 13(1), Kolkata

In the result, the appeal of the assessee is allowed

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

addition where the appellant fails to explain the source of an expenditure. Here, the presumption that the appellant must have paid some consideration to entry operators stands valid in absence of rebuttal, and the addition is accordingly upheld. The addition of Rs.5,00,000/- under section 68, being the amount

Shyam Metalics Amd Energy Limited, Kolkata vs. DCIT, Central Circle 1(1), Kolkata

In the result, the appeal of the assessee is partly allowed for statistical purpose

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyassessment Year: 2014-15 Shyam Metalics & Engery Ltd…...………..............................……….……Appellant 83, Trinity Tower, 7Th Floor, Topsia, Kol-700046, [Pan: Aahcs5842A] Vs. Dcit, Central Circle-1(1), Kolkata…………………………...……...…..…..Respondent Appearances By: Shri Akkal Dudhewala, Ar, Appeared On Behalf Of The Appellant. Shri Praveen Kishore, Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : July 23, 2025 Date Of Pronouncing The Order : September 15, 2025 Order Per Rajesh Kumar: The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 08.04.2025 Of The Commissioner Of Income Tax (Appeals)- 22, Kolkata [Hereinafter Referred To As The “Ld. Cit(A)”] Passed U/S 250 Of The Income Tax Act, 1961 [Hereinafter Referred To As The “Act”].

Investigation Wing database, the share of UIL was penny stock which was being used by Shyam Metalics And Engery Ltd entry operators to provide bogus accommodation entries in the guise of capital gains or losses. The ld. AO also referred to a report published by the Directorate of Income ... impugned sum in a mechanical fashion. He contended that neither the purported report of the Investigation Wing, statement of broker(s) or statement of entry operator(s) etc. was provided to the assessee nor was the assessee provided with a fair opportunity to rebut the same. The ld AR argued