ACIT v. Sri Saraswati Iron Foundry

287 ITR 313Reported decision2006#24372 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2020.

Judgments citing ACIT v. Sri Saraswati Iron Foundry

M/S NAM ESTATES PVT. LTD. vs. THE INCOME TAX OFFICER

In the result, we do not find any merit in this

ITA/32/2013HC Karnataka07 Sept 2020

Bench: ALOK ARADHE,H.T. NARENDRA PRASAD

Section 133ASection 143(3)Section 260Section 260ASection 40ASection 40A(3)

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 7TH DAY OF SEPTEMBER 2020 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE H.T.NARENDRA PRASAD I.T.A. NO.32 OF 2013 BETWEEN: M/S. NAM ESTATES PVT. LTD., NO.150, 1ST FLOOR, EMBASSY POINT BANGALORE-560001 (REPRESENTED BY ITS GENERAL MANAGER ACCOUNTS AND TAXATION SRI. D. VIJAYAKUMAR AGED ABOUT 53 YEARS S/O R. DHARMALINGAM). ... APPELLANT (BY SRI. CHYTHANYA K.K. ADV.,) AND: THE INCOME TAX OFFICER WARD-12(1), # 14/3, 4TH FLOOR RASHTROTHANA BHAVAN NRUPATHUNGA ROAD, BANGALORE-560001. ... R…

SHARANAPPA S. ALUR vs. JCIT,

In the result, appeal of the assessee is allowed for statistical purpose

ITA 1237/BANG/2013[2009-10]Status: DisposedITAT Bangalore09 Jun 2017AY 2009-10

Bench: Shri. Inturi Rama Rao & Shri. Laliet Kumar, Judiciali.T.A No.1237/Bang/2013 (Assessment Year : 2009-10) Shri. Sharanappa S. Alur, K. K. Colony, Jalanagar, Bijapur - 586 101 .. Appellant Pan : Abkpa2058H V. Joint Commissioner Of Income-Tax, Bijapur Range, Bijapur .. Respondent Assessee By : Shri. Narendra Sharma, Advocate Revenue By : Shri. G. Kamaladar, Standing Counsel Heard On : 18.04.2017 Pronounced On : 09.06.2017 O R D E R Per Lalit Kumar: This Appeal By The Assessee Is Filed Against The Order Of The Cit (A), Belgaum, Dt.15.04.2013, For The Assessment Year 2009-10. Ita.1237/Bang/2013 Page - 2

For Appellant: Shri. Narendra Sharma, AdvocateFor Respondent: Shri. G. Kamaladar, Standing Counsel

Section 40A(3)

…e set aside. The Ld AR relied upon the judgment of Hon’ble Allahabad High Court in the case of CIT v. Chaudhary & Co [(1996) 217 ITR 431] and also on the judgment of Hon’ble jurisdictional High Court in the matter of ACIT v. Sri Saraswati Iron Foundry [(2006) 287 ITR 313]. 07. In the alternative, it was submitted that an amount of Rs.29,38,968/- is required to be allowed being the amount paid on holidays in view of Rule 6DD of the IT Rules r.w.section 40A(3) of the Act. 08. On the other hand, the Ld. DR has drawn our attention to Rule 6DD of the IT Rules to show that the case of the assessee is not covered by a…

SMT SAIRA BANU vs. THE ASSISTANT COMMISSIONER OF INCOME TAX

ITA/228/2009HC Karnataka26 Jun 2015

Bench: ARAVIND KUMAR,VINEET SARAN

Section 143(1)Section 143(3)Section 260Section 40A(3)

…[1985] 151 ITR 48 (Karn) vii. Walford Transport (Eastern India) Ltd. –vs- Commissioner of Income Tax [1999] 240 ITR 902 viii. Assistant Commissioner of Income Tax –vs- Sri Saraswathi Iron Foundry [2006] 287 ITR 313 (Karn) It has been vehemently contended on behalf of the appellant that the purpose of Section 40A(3) of the Act is not to penalize the assessee for making cash payment but it is only 7 preventive and to check evasion of tax and flow of unaccounted money or to check transactions which are not genuine and since, in the facts of t…