194 Taxman 43 (Delhi) (ii) The Pr. CIT, Central-1 v. Adamine Construction (P.) Ltd.
99 Taxmann.com 45Supreme Court of India2018#3033 most cited
What is 194 Taxman 43 (Delhi) (ii) The Pr. CIT, Central-1 v. Adamine Construction (P.) Ltd. authority for?
Where the Assessing Officer (AO) does not conduct any further inquiry or investigation to support additions made, and there is no positive evidence to confirm the AO's action, additions under section 68 cannot be sustained if the loan transaction was properly documented and repaid through banking channels.
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judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2026.
Also referred to as
Pr. CIT vs. Adamine Construction (P.) Ltd. · section 68 · addition under section 68 · no further inquiry by AO · genuineness of transaction · creditworthiness of creditor · source of source · share application money · loan transaction · banking channel
Sections most often in play
Issues it is cited on
Judgments citing 194 Taxman 43 (Delhi) (ii) The Pr. CIT, Central-1 v. Adamine Construction (P.) Ltd.
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