ACIT v. Hirapanna Jewellers

128 Taxmann.com 291Income Tax Appellate Tribunal2021#1097 most cited

What is ACIT v. Hirapanna Jewellers authority for?

An abnormal increase in declared cash sales and deposits during demonetization does not warrant an addition under Section 68, as Section 68 applies to unexplained cash credits, not disclosed sales receipts supported by stock and purchases.

101

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2022 to 2026.

Also referred to as

ACIT v. Hirapanna Jewellers · Section 68 · cash sales demonetization · unexplained cash credit · sales receipts · rejection of books of account · stock matching · Section 115BBE · addition under section 68

Issues it is cited on

Judgments citing ACIT v. Hirapanna Jewellers