251 (Gujarat) and in DCIT v. Rohini Builders

256 ITR 230High Court2002#8348 most cited

What is 251 (Gujarat) and in DCIT v. Rohini Builders authority for?

No addition can be made for unexplained cash credits if the assessee has established the identity of creditors by providing their complete addresses, GIR numbers/PAN, and confirmations, along with assessment orders where available. The assessee discharges their primary onus in such circumstances.

13

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2022 to 2023.

Also referred to as

DCIT v. Rohini Builders · section 68 · unexplained cash credit · identity of creditors · genuineness of transaction · GIR number · PAN · confirmation · assessment order · primary onus

Issues it is cited on

section 254(1)addition under section 68section 254section 133accommodation entrygenuineness of the transactionsection 133(6)unexplained cash creditsection 131section 68assistant commissionersection 13

Judgments citing 251 (Gujarat) and in DCIT v. Rohini Builders

Assistant Commissioner of Income Tax, Cir - 1(3), Surat vs. Rajgreen Infralink LLP, Surat

In the result, the ground No

ITA 375/SRT/2023[2018-19]Status: DisposedITAT Surat26 Oct 2023AY 2018-19

Bench: Shri Pawan Singh & Dr Arjun Lal Sainiआ.अ.सं./Ita No.257 & 375/Srt/2023 (Ay 2018-19) (Hearing In Physical Court) Rajgreen Infralink Llp Deputy Commissioner Of 29-30, Sai Baba Shraddha Nagar, Income Tax, Circle-1(3) Nr. Choksi Wadi, New Rander Road, Surat, Aaykar Bhavan, Adajan, Surat-395009 Majura Gate, Surat-395001 Pan No. Aavfr 8064 N Assistant Commissioner Of Income- Rajgreen Infralink Llp Vs Tax, Circle-1(3), Surat, Room No. 29-30, Sai Baba Shraddha 301, 3Rd Floor, Anavil Business Nagar, Nr. Choksi Wadi, Centre, Hazira Road, Adajan, New Rander Road, Adajan, Surat-395009 Surat-395009 Pan No. Aavfr 8064 N अपीलाथ"/Appellant ""थ" /Respondent

Section 143(3)Section 254(1)Section 68

…आयकर अपीलीय अिधकरण, सुरत "ायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND Dr ARJUN LAL SAINI, ACCOUNTANT MEMBER आ.अ.सं./ITA No.257 & 375/SRT/2023 (AY 2018-19) (Hearing in Physical Court) Rajgreen Infralink LLP Deputy Commissioner of 29-30, Sai Baba Shraddha Nagar, Income Tax, Circle-1(3) Nr. Choksi Wadi, New Rander Road, Surat, Aaykar Bhavan, Adajan, Surat-395009 Majura Gate, Surat-395001 PAN No. AAVFR 8064 N Assistant Commissioner of Income- Rajgreen Infralink LLP Vs tax, Circle-1(3), Surat, Room No. 29-30, Sai Baba Shraddha 301, 3rd Floor, Anavi…

Rajgreen Infralink LLP, Surat vs. Dy. Commissioner of Income Tax, Circle - 1(3), Surat

In the result, the ground No

ITA 257/SRT/2023[2018-19]Status: DisposedITAT Surat26 Oct 2023AY 2018-19

Bench: Shri Pawan Singh & Dr Arjun Lal Sainiआ.अ.सं./Ita No.257 & 375/Srt/2023 (Ay 2018-19) (Hearing In Physical Court) Rajgreen Infralink Llp Deputy Commissioner Of 29-30, Sai Baba Shraddha Nagar, Income Tax, Circle-1(3) Nr. Choksi Wadi, New Rander Road, Surat, Aaykar Bhavan, Adajan, Surat-395009 Majura Gate, Surat-395001 Pan No. Aavfr 8064 N Assistant Commissioner Of Income- Rajgreen Infralink Llp Vs Tax, Circle-1(3), Surat, Room No. 29-30, Sai Baba Shraddha 301, 3Rd Floor, Anavil Business Nagar, Nr. Choksi Wadi, Centre, Hazira Road, Adajan, New Rander Road, Adajan, Surat-395009 Surat-395009 Pan No. Aavfr 8064 N अपीलाथ"/Appellant ""थ" /Respondent

Section 143(3)Section 254(1)Section 68

…आयकर अपीलीय अिधकरण, सुरत "ायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND Dr ARJUN LAL SAINI, ACCOUNTANT MEMBER आ.अ.सं./ITA No.257 & 375/SRT/2023 (AY 2018-19) (Hearing in Physical Court) Rajgreen Infralink LLP Deputy Commissioner of 29-30, Sai Baba Shraddha Nagar, Income Tax, Circle-1(3) Nr. Choksi Wadi, New Rander Road, Surat, Aaykar Bhavan, Adajan, Surat-395009 Majura Gate, Surat-395001 PAN No. AAVFR 8064 N Assistant Commissioner of Income- Rajgreen Infralink LLP Vs tax, Circle-1(3), Surat, Room No. 29-30, Sai Baba Shraddha 301, 3rd Floor, Anavi…

DCIT, Circle-1(1)(2), Surat vs. J B Syntex Pvt. Ltd, Surat

In the result, appeal filed by the Revenue is dismissed

ITA 140/SRT/2020[2011-12]Status: DisposedITAT Surat18 Oct 2023AY 2011-12

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita No.140/Srt/2020 Assessment Year: (2011-12) (Physical Hearing) The Dcit, Vs. J. B. Syntex Pvt. Ltd., Circle – 1(1)(2), B-25, Guj. Eco. Textile Park, Surat N. H. No.8, Palsana, Surat – 394315. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aabcj9389D (Appellant) (Respondent) Shri Vinod Kumar, Sr. Dr Appellant By Shri Rasesh Shah, Ca Respondent By Date Of Hearing 17/08/2023 Date Of Pronouncement 18/10/2023

Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 68

…1 Taxman 29 wherein the Tribunal held that “if link is not established that the said amount belongs to the assessee or money is repaid to donor no addition can be made.” Jurisdictional Gujarat High Court in its decision in case of Dy. CIT v. Rohini Builders. (256 ITR 230) (Guj) held that no substantial question of law arises where assessee established identity of creditors by giving their complete addresses, GIR numbers/PAN as well as confirmation along with copies of assessment orders wherever available. Based on the above facts and circumstances, the ld CIT(A) deleted the impugned addition of Rs.68,50,000/-. On…

ACIT, Circle-3(2), Surat vs. M/S. Rajlaxmi Infra, Surat

In the result, this ground of appeal is dismissed

ITA 163/SRT/2020[2013-14]Status: DisposedITAT Surat17 Apr 2023AY 2013-14

Bench: Shri Pawan Singh & Dr Arjun Lal Sainiआ.अ.सं./Ita No.163/Srt/2020 (Ay 2013-14) (Hearing In Physical Court) Assistant Commissioner Of M/S Rajlaxmi Infra Income-Tax, Circle-3(2), Room 64, Rajlaxmi Height, Vs No.410, Aayakar Bhawan, Singanpore Cosway Road, Majura Gate, Opp. Shradhhadeep Soc, Surat-395001 Surat-395004 Pan No. Aaofr 1095 C ""थ" /Respondent अपीलाथ"/Appellant

Section 133(6)Section 143(3)Section 254(1)

…bmission assessee by filing complete details of lenders about their identity, creditworthy and genuineness of transaction discharged his primary onus, relied upon the decision of Hon'ble jurisdictional High Court in the case of DCIT vs. Rohini Builders (2003) 256 ITR 230 / 127 taxman.com 523 (Guj), wherein it was held that where assessee established identity of creditors by giving their complete addresses, GIR number/PAN as well as confirmation along with copies of assessment orders wherever available and assessee discharged its primary onus. On similar ratio of law, the assessee also relied on another case law o…

DCIT, Circle-1(1)(2), Surat vs. Merrygold Gems Pvt. Ltd, Surat

In the result, the grounds of appeal raised by the revenue are dismissed

ITA 126/SRT/2020[2016-17]Status: DisposedITAT Surat11 Jan 2023AY 2016-17

Bench: Shri Pawan Singh & Dr Arjun Lal Sainiआ.अ.सं./Ita No.126/Srt/2020 (Ay 2016-17) (Hearing In Virtual Court) Deputy Commissioner Of Merrygold Gems Pvt. Ltd., U-20, Jolly Square, Income-Tax, Circle-1(1)(2), Vs Ram Chowk, Ghod Dod Road, Room No.114, 1St Floor, Surat-395007 Aaykar Bhavan, Pan No. Aaicm 7912 L Majura Gate, Surat-395001 अपीलाथ"/Appellant ""थ" /Respondent

Section 143(3)Section 254(1)Section 269SSection 68

…आयकर अपीलीय अिधकरण, सुरत "ायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND Dr ARJUN LAL SAINI, ACCOUNTANT MEMBER आ.अ.सं./ITA No.126/SRT/2020 (AY 2016-17) (Hearing in Virtual Court) Deputy Commissioner of Merrygold Gems Pvt. Ltd., U-20, Jolly Square, Income-tax, Circle-1(1)(2), Vs Ram Chowk, Ghod Dod Road, Room No.114, 1st Floor, Surat-395007 Aaykar Bhavan, PAN No. AAICM 7912 L Majura Gate, Surat-395001 अपीलाथ"/Appellant ""थ" /Respondent िनधा"रती की ओर से /Assessee by Shri Prakash G Jhunjhunwala, C.A राज" की ओर से /Revenue by Shri H.P. Meena CIT-DR…

M/S. Ruchi Sarees Pvt. Ltd., Surat vs. Income Tax Officer, Ward 2(1)(1), Surat

In the result, ground No. 1 of the appeal is also dismissed

ITA 468/SRT/2018[2015-16]Status: DisposedITAT Surat30 Sept 2022AY 2015-16

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini

Section 143(3)Section 147Section 148Section 254(1)Section 68

….00 lacs to assessee out of fund received from Ruchi Sarees. The assesse also relied upon the decision of Hon’ble Jurisdictional High Court in the case of CIT Vs Ayachi Chandrasekhar Narsangji (2014) 42 taxmann.com 251 (Gujarat) and in DCIT Vs Rohini Builders 256 ITR 230 (Guj). The Assessing officer further noted that the assessee sought cross examination of Shri Maheshbhai Tulshibhai Patel and Shri Ramesh Rangildas Mehta. The statements of both the persons were recorded by Assessing Officer by issuing summons under Section 131 of the Act on 21/08/2017 and 22/08/2017. After recording their statements, notice was…

M/S. Ruchi Sarees Pvt. Ltd., Surat vs. Income Tax Officer, Ward 2(1)(1), Surat

In the result, ground No. 1 of the appeal is also dismissed

ITA 467/SRT/2018[2014-15]Status: DisposedITAT Surat30 Sept 2022AY 2014-15

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini

Section 143(3)Section 147Section 148Section 254(1)Section 68

….00 lacs to assessee out of fund received from Ruchi Sarees. The assesse also relied upon the decision of Hon’ble Jurisdictional High Court in the case of CIT Vs Ayachi Chandrasekhar Narsangji (2014) 42 taxmann.com 251 (Gujarat) and in DCIT Vs Rohini Builders 256 ITR 230 (Guj). The Assessing officer further noted that the assessee sought cross examination of Shri Maheshbhai Tulshibhai Patel and Shri Ramesh Rangildas Mehta. The statements of both the persons were recorded by Assessing Officer by issuing summons under Section 131 of the Act on 21/08/2017 and 22/08/2017. After recording their statements, notice was…

M/S. Ruchi Sarees Pvt. Ltd., Surat vs. Income Tax Officer, Ward 2(1)(1), Surat

In the result, ground No. 1 of the appeal is also dismissed

ITA 466/SRT/2018[2013-14]Status: DisposedITAT Surat30 Sept 2022AY 2013-14

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini

Section 143(3)Section 147Section 148Section 254(1)Section 68

….00 lacs to assessee out of fund received from Ruchi Sarees. The assesse also relied upon the decision of Hon’ble Jurisdictional High Court in the case of CIT Vs Ayachi Chandrasekhar Narsangji (2014) 42 taxmann.com 251 (Gujarat) and in DCIT Vs Rohini Builders 256 ITR 230 (Guj). The Assessing officer further noted that the assessee sought cross examination of Shri Maheshbhai Tulshibhai Patel and Shri Ramesh Rangildas Mehta. The statements of both the persons were recorded by Assessing Officer by issuing summons under Section 131 of the Act on 21/08/2017 and 22/08/2017. After recording their statements, notice was…

M/S. Ruchi Sarees Pvt. Ltd., Surat vs. Income Tax Officer, Ward 2(1)(1), Surat

In the result, ground No. 1 of the appeal is also dismissed

ITA 465/SRT/2018[2012-13]Status: DisposedITAT Surat30 Sept 2022AY 2012-13

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini

Section 143(3)Section 147Section 148Section 254(1)Section 68

….00 lacs to assessee out of fund received from Ruchi Sarees. The assesse also relied upon the decision of Hon’ble Jurisdictional High Court in the case of CIT Vs Ayachi Chandrasekhar Narsangji (2014) 42 taxmann.com 251 (Gujarat) and in DCIT Vs Rohini Builders 256 ITR 230 (Guj). The Assessing officer further noted that the assessee sought cross examination of Shri Maheshbhai Tulshibhai Patel and Shri Ramesh Rangildas Mehta. The statements of both the persons were recorded by Assessing Officer by issuing summons under Section 131 of the Act on 21/08/2017 and 22/08/2017. After recording their statements, notice was…

Income Tax Officer Ward 1(1)(4), Surat vs. Shri Maheshbhai V. Savani, Surat

In the result, ground No. 2 raised by the assessee is allowed for statistical purposes

ITA 305/SRT/2017[2012-13]Status: DisposedITAT Surat29 Jul 2022AY 2012-13

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita No. 305/Srt/2017 ("नधा"रणवष" / Assessment Years: (2012-13) (Physical Court Hearing) The Ito, Ward-1(1)(4), Vs. Maheshbhai V. Savani, Surat. 404, Super Diamond Market, Varachha Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Ahhps 2681 R (Revenue)/(Assessee) (Assessee)/(Respondent) आयकर अपील सं./Ita No. 382/Srt/2017 ("नधा"रणवष" / Assessment Years: (2012-13) (Physical Court Hearing) Maheshbhai V. Savani, Vs. The Ito, Ward-1(1)(4), 404, Super Diamond Market, Varachha Surat. Road, Surat-395006. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Ahhps 2681 R (Assessee) (Respondent) Assessee By Shri Rasesh Shah, Ca Respondent By Shri H. P. Meena, Cit(Dr Date Of Hearing 17/06/2022 Date Of Pronouncement 29/07/2022

Section 142(1)Section 143(1)Section 143(2)Section 144Section 54BSection 68

…rt of Gujarat in the ITA 305 & 382/SRT/2017/AY.2012-13 737 Maheshbhai V. Savani case of (i) CIT v/s Ranchhod Jivabhai Nakhwa 21 tax.man.com 159 (Guj) (ii) CIT v/s Apex Therm Packaging P Ltd (2014) 42 txtnann. Com 473 ( Guj) and (iii) DCIT v/s Rohini Builders (256 ITR 230) (Guj) and (iv) CIT v/s Ayachi Chandrashekhar Narsangji (2014) 42 Taxmann.Com 251, we do not find any infirmity in the order passed by ld CIT(A). That being so, we decline to interfere with the order of Id. CIT(A) in deleting the aforesaid additions. His order on this addition is, therefore, upheld and the grounds of appeal of the Revenue are dis…

Kalaignar Tv Pvt. Ltd., Chennai vs. ACIT Non Corporate Circle 20(1), Chennai

ITA 2442/CHNY/2018[2012-13]Status: DisposedITAT Chennai20 Jul 2022AY 2012-13

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. Nos. 2442, 2443 & 2444/Chny/2018 िनधा"रण वष"/Assessment Years: 2012-13, 2013-14 & 2014-15 Kalaignar Tv Pvt. Ltd., The Assistant Commissioner Of “Anna Arivalayam”, 367/369, Anna Vs. Income Tax, Salai, Teynampet, Chennai 600 018. Non Corporate Circle 20(1), [Pan:Aadck0898E] Chennai. (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Sandeep Bagmar, Advocate ""थ" की ओर से/Respondent By : Shri M. Swaminathan, Sr. Standing Counsel & Ms. Pushpa, Jr. Standing Counsel सुनवाई की तारीख/ Date Of Hearing : 11.05.2022 घोषणा की तारीख /Date Of Pronouncement : 20.07.2022 आदेश /O R D E R Per V. Durga Rao: These Three Appeals Filed By The Assessee Are Directed Against Separate Orders Of The Ld. Commissioner Of Income Tax (Appeals) 14, Chennai, All Dated 30.05.2018 Relevant To The Assessment Years 2012- 13, 2013-14 & 2014-15. Since The Facts Are Identical & Common Issue Has Been Raised, All The Appeals Were Heard Together & Being Disposed Off By This Common Order For The Sake Of Brevity. In The Assessment Year 2012-13, The Assessee Has Raised Following Grounds: “The Grounds Of Appeal Stated Hereunder Are Independent Of & Without Prejudice To One Another:

For Appellant: Shri Sandeep Bagmar, AdvocateFor Respondent: Shri M. Swaminathan, Sr. Standing Counsel
Section 37Section 37(1)

…rolled Iron & Steel Reg. Stock-Holders Association Pvt. Ltd. [1975] 99 ITR 567 (Gui) 11. Parshva Properties Ltd. v. CIT [1976] 104 ITR 631 (Cal) 12. Atlas Cycle Industries Ltd. v. CIT [1990] 181 ITR 18 (P&H) 13. Gujarat Agro Oil Enterprises Ltd. v. CIT [2002] 256 ITR 230 (Guj) 14. Hiranandani Akruti JV v. DCIT [2017] 88 taxmann.com 209 (Mumbai-Trib) 15. CIT v. Chandulal Keshavlal & Co. [19601 38 ITR 601 (SC) 16. Sree Meenakshi Mills Ltd. v. CIT [19671 63 ITR 207 (SC) 17. The Weavers Mills Ltd. v. Balkis Ammal & Ors AIR 1969 MAD 462 18. McKnight (Inspector of Taxes) v. Sheppard [1999] 1 WLR 1333 5. On the other ha…

Kalaignar Tv Pvt. Ltd., Chennai vs. ACIT Non Corporate Circle 20(1), Chennai

ITA 2444/CHNY/2018[2014-15]Status: DisposedITAT Chennai20 Jul 2022AY 2014-15

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. Nos. 2442, 2443 & 2444/Chny/2018 िनधा"रण वष"/Assessment Years: 2012-13, 2013-14 & 2014-15 Kalaignar Tv Pvt. Ltd., The Assistant Commissioner Of “Anna Arivalayam”, 367/369, Anna Vs. Income Tax, Salai, Teynampet, Chennai 600 018. Non Corporate Circle 20(1), [Pan:Aadck0898E] Chennai. (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Sandeep Bagmar, Advocate ""थ" की ओर से/Respondent By : Shri M. Swaminathan, Sr. Standing Counsel & Ms. Pushpa, Jr. Standing Counsel सुनवाई की तारीख/ Date Of Hearing : 11.05.2022 घोषणा की तारीख /Date Of Pronouncement : 20.07.2022 आदेश /O R D E R Per V. Durga Rao: These Three Appeals Filed By The Assessee Are Directed Against Separate Orders Of The Ld. Commissioner Of Income Tax (Appeals) 14, Chennai, All Dated 30.05.2018 Relevant To The Assessment Years 2012- 13, 2013-14 & 2014-15. Since The Facts Are Identical & Common Issue Has Been Raised, All The Appeals Were Heard Together & Being Disposed Off By This Common Order For The Sake Of Brevity. In The Assessment Year 2012-13, The Assessee Has Raised Following Grounds: “The Grounds Of Appeal Stated Hereunder Are Independent Of & Without Prejudice To One Another:

For Appellant: Shri Sandeep Bagmar, AdvocateFor Respondent: Shri M. Swaminathan, Sr. Standing Counsel
Section 37Section 37(1)

…rolled Iron & Steel Reg. Stock-Holders Association Pvt. Ltd. [1975] 99 ITR 567 (Gui) 11. Parshva Properties Ltd. v. CIT [1976] 104 ITR 631 (Cal) 12. Atlas Cycle Industries Ltd. v. CIT [1990] 181 ITR 18 (P&H) 13. Gujarat Agro Oil Enterprises Ltd. v. CIT [2002] 256 ITR 230 (Guj) 14. Hiranandani Akruti JV v. DCIT [2017] 88 taxmann.com 209 (Mumbai-Trib) 15. CIT v. Chandulal Keshavlal & Co. [19601 38 ITR 601 (SC) 16. Sree Meenakshi Mills Ltd. v. CIT [19671 63 ITR 207 (SC) 17. The Weavers Mills Ltd. v. Balkis Ammal & Ors AIR 1969 MAD 462 18. McKnight (Inspector of Taxes) v. Sheppard [1999] 1 WLR 1333 5. On the other ha…

Kalaignar Tv Pvt. Ltd., Chennai vs. ACIT Non Corporate Circle 20(1), Chennai

ITA 2443/CHNY/2018[2013-14]Status: DisposedITAT Chennai20 Jul 2022AY 2013-14

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. Nos. 2442, 2443 & 2444/Chny/2018 िनधा"रण वष"/Assessment Years: 2012-13, 2013-14 & 2014-15 Kalaignar Tv Pvt. Ltd., The Assistant Commissioner Of “Anna Arivalayam”, 367/369, Anna Vs. Income Tax, Salai, Teynampet, Chennai 600 018. Non Corporate Circle 20(1), [Pan:Aadck0898E] Chennai. (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Sandeep Bagmar, Advocate ""थ" की ओर से/Respondent By : Shri M. Swaminathan, Sr. Standing Counsel & Ms. Pushpa, Jr. Standing Counsel सुनवाई की तारीख/ Date Of Hearing : 11.05.2022 घोषणा की तारीख /Date Of Pronouncement : 20.07.2022 आदेश /O R D E R Per V. Durga Rao: These Three Appeals Filed By The Assessee Are Directed Against Separate Orders Of The Ld. Commissioner Of Income Tax (Appeals) 14, Chennai, All Dated 30.05.2018 Relevant To The Assessment Years 2012- 13, 2013-14 & 2014-15. Since The Facts Are Identical & Common Issue Has Been Raised, All The Appeals Were Heard Together & Being Disposed Off By This Common Order For The Sake Of Brevity. In The Assessment Year 2012-13, The Assessee Has Raised Following Grounds: “The Grounds Of Appeal Stated Hereunder Are Independent Of & Without Prejudice To One Another:

For Appellant: Shri Sandeep Bagmar, AdvocateFor Respondent: Shri M. Swaminathan, Sr. Standing Counsel
Section 37Section 37(1)

…rolled Iron & Steel Reg. Stock-Holders Association Pvt. Ltd. [1975] 99 ITR 567 (Gui) 11. Parshva Properties Ltd. v. CIT [1976] 104 ITR 631 (Cal) 12. Atlas Cycle Industries Ltd. v. CIT [1990] 181 ITR 18 (P&H) 13. Gujarat Agro Oil Enterprises Ltd. v. CIT [2002] 256 ITR 230 (Guj) 14. Hiranandani Akruti JV v. DCIT [2017] 88 taxmann.com 209 (Mumbai-Trib) 15. CIT v. Chandulal Keshavlal & Co. [19601 38 ITR 601 (SC) 16. Sree Meenakshi Mills Ltd. v. CIT [19671 63 ITR 207 (SC) 17. The Weavers Mills Ltd. v. Balkis Ammal & Ors AIR 1969 MAD 462 18. McKnight (Inspector of Taxes) v. Sheppard [1999] 1 WLR 1333 5. On the other ha…

251 (Gujarat) and in DCIT v. Rohini Builders (256 ITR 230) — Cited in 13 Judgments | BharatTax