32. Shri Mahabir Industries v. CIT

220 ITR 459High Court1996#23696 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 350,364 Indian tax judgments — from 2018 to 2023.

Judgments citing 32. Shri Mahabir Industries v. CIT

M/S. Shree Tirupati Associates, Bhilwara vs. ITO, Bhilwara

ITA 2/JODH/2016[2011-12]Status: DisposedITAT Jodhpur09 Aug 2023AY 2011-12

Section 143(3)Section 30Section 40ASection 40A(3)

…able circumstances under which payment had to be made in cash exceeding Rs. 2,500. While considering the exceptional circumstances the business exigencies, convenience and security should also be looked into.” In case of Shri Mahabir Industries v. CIT [1996] 220 ITR 459 (Gau.) with the following observations “Circular No. 220, dated May 31, 1977, specifies some of the circumstances in which rule 6DD(j) of the Income-tax Rules, 1962, would apply. The circular itself indicates that these are not the only circumstances which can be said to be exceptional and unavoidable. Exceptional and unavoidable circumstances m…

ITO, New Delhi vs. M/S Suresh Kumar, New Delhi

In the result, the appeal of the revenue is dismissed on all the grounds

ITA 4111/DEL/2015[2011-12]Status: DisposedITAT Delhi09 Dec 2020AY 2011-12

Bench: Sh. Amit Shukladr. B. R. R. Kumar(Through Video Conferencing) Ita No. 4111/Del/2015 : Asstt. Year : 2011-12 Ito, Vs M/S. Suresh Kumar, Ward-52(1), 84/367, Sec-1, Diz Area, New Delhi-110002 Gole Market, New Delhi-110001 (Appellant) (Respondent) Pan No. Ajgpk2729R Assessee By : None Revenue By : Sh. Sohail Malik, Sr. Dr Date Of Hearing: 03.11.2020 Date Of Pronouncement: 09.12.2020

For Appellant: NoneFor Respondent: Sh. Sohail Malik, Sr. DR

Section 40A(3)

…f clause 4 of the circular requires the fulfillment of both the conditions as aforesaid. In this light, the factum of insistence by the recipients may not alone be sufficient to attract clause 4(iv) of the circular." 32. Shri Mahabir Industries v. CIT [1996] 220 ITR 459 (Gau.) with the following observations: "Circular No. 220, dated May 31, 1977, specifies some of the circumstances in which rule 6DD(j) of the Income-tax Rules, 1962, would apply. The circular itself indicates that these are not the only circumstances which can be said to be exceptional and unavoidable. Exceptional and unavoidable 17 Suresh Kum…

Natesan Krishnamurthy, Chennai vs. ITO Non Corporate Ward 9(2), Chennai

In the result, the appeal of the assessee stands dismissed

ITA 1672/CHNY/2017[2013-14]Status: DisposedITAT Chennai20 Jun 2018AY 2013-14

Bench: Shri N.R.S. Ganesan & Shri Abraham P. George] आयकर अपील सं./I.T.A. No. 1672/Chny/2017 "नधा"रण वष" /Assessment Year : 2013-2014. Natesan Krishnamurthy, Vs. The Income Tax Officer, 24/60, Mookathal Street, Non Corporate Ward 9(2) Purasawalkam, Chennai 600 034. Chennai 600 007. [Pan Ancpk 2634B] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mrs. Ruby George, IRS, CIT

Section 40A(3)Section 5

…Nikko Auto Ltd, 256 ITR 476 and Aggarwal Steel Traders vs. CIT, 250 ITR 738, that of Hon’ble Kerala High Court in the case of CIT vs. Eastern Condiments Pvt Ltd, 261 ITR 76, that of Hon’ble Gauhati High Court in the case of Shri.Mahabir Industries vs. CIT, 220 ITR 459, that of Allahabad High Court in the case of CIT vs. Suresh Kumar Agarwal, 249 ITR 113, that of Hon’ble Madhya Pradesh High Court in the case of CIT vs. Rajendra Rice Mill, 232 ITR 217 and CIT vs. Mahavir Stores, 232 ITR 300 and that of Hon’ble Apex Court in the case of Attar Singh Gurmukh Singh vs. ITO, 191 ITR 667. Ld. Commissioner of Income…