282(Del) 3. Pee Aar Securities Ltd. v. DCIT
97 Taxmann.com 398Supreme Court of India2018#2964 most cited
What is 282(Del) 3. Pee Aar Securities Ltd. v. DCIT authority for?
The genuineness of transactions, particularly the creditworthiness of creditors for share capital, is a key factor in the addition under section 68. The assessee must provide sufficient evidence to prove the genuineness of such transactions.
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judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2019 to 2026.
Also referred to as
Pee Aar Securities Ltd v DCIT · section 68 · bogus share capital · creditworthiness of creditor · genuineness of transaction · share premium · addition u/s 68 · evidence of genuineness