Addl. CIT v. Chetan Das

99 ITR 46High Court1975#21822 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2017.

Judgments citing Addl. CIT v. Chetan Das

SH. RAVINDER KUMAR SHARMA,NEW DELHI vs. ITO, NEW DELHI

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

ITA 5985/DEL/2015[2011-12]Status: DisposedITAT Delhi06 Jan 2017AY 2011-12

Bench: Smt Diva Singh

Section 143Section 143(1)Section 68

…more than the peak cash credit worked out i.e. of Rs.1,62,042/- working of which is enclosed in the Paper Book at PB 45.” (emphasis provided) 2.1. The said prayer it was submitted had been supported by various decisions namely Addl. CIT vs Chetan Das (1975) 99 ITR 46 (Del); Addl. CIT vs Dharamdas Agarwal (1983) 144 ITR 143 (MP); Addl. CIT vs Mohan Engineering Co. )1985_ 151 ITR 571 (Pat.); CIT vs Neemar Ram Badlu Ram (1980) 122 ITR 68 (All.); Surendra M.Khandar vs Asstt. CIT (2001) 76 ITD 121 (Mum.); Essem Intra Port Services P.Ltd. vs Asstt. CIT (2000) 72 ITD 228 (Hyd.); and Kronor Investments Limited vs D…

SH. DEVENDER KUMAR,NEW DELHI vs. ITO, NEW DELHI

In the result, the Appeal filed by the Assessee stand allowed

ITA 3239/DEL/2014[2007-08]Status: DisposedITAT Delhi30 Aug 2016AY 2007-08

Bench: Shri H.S. Sidhu

For Appellant: Sh. Ved Jain, Adv. & Sh. AshishFor Respondent: None
Section 143(1)Section 143(2)Section 144

…e Hon'ble ITAT has also considered the following judgments while deciding the case in favour of the assessee: • G. Venkatareddy & Co. vs. Dy. CIT (2001) 73 TTJ (Hyd.) 401 • S.R. Enterprise vs. ITO (2002) 77 TT J (Ahd.) 69 • Addl. CIT vs. Chetan Dass (1975) 99 ITR 46 (Del) ~ • CIT vs. Neemar Ram Bandhu Ram(1979) 11 CTR (All) 253: (1980) 122 ITR 68 (All) 3.11 Therefore, in view of the above judgments, the addition, if any, cannot in any way exceed the peak credit appearing in the books of accounts of the assessee. 5 4. Ground No.3 and 4: 4.1 These grounds deal with the action of the Ld. CIT(A) in sustaining…

PROVASH SARDAR,C/O-S.K. KHETAN,KOLKATA vs. DCIT, CENTRAL CIRCLE - XIII, KOLKATA, KOLKATA

In the result, both the appeals of the assessee are allowed for statistical purposes

ITA 1378/KOL/2012[2010-11]Status: DisposedITAT Kolkata15 Jul 2016AY 2010-11

Bench: Shri M. Balaganesh, Am & Shri S. S. Viswanethra Ravi, Jm]

For Appellant: Shri K. K. Chhaparia, FCAFor Respondent: Shri A. K. Sinha, JCIT, Sr. DR
Section 132Section 132(4)Section 153ASection 234A

…garwal, IT(SS)A No. 61 & 74/Kol/2003; (v) ACIT Vs. Loknath Prasad Gupta, IT(SS)A No. 185 & 190/Kol/2003; (vi) G. Venkatareddy & Co. Vs. DCIT (2002) 124 taxman 261; (vii) S. R. enterprise Vs. ITO (2002) 77 TTJ (Ahd.) 69; (viii) Addl. CIT Vs. Chetan Dass (1975) 99 ITR 46 and (ix) CIT Vs. Neemar Ram Bandhu Ram (1980) 122 ITR 68. As evident from the aforesaid judgments, the principal of ‘peak credit’ is applicable on peak balance owned by the assessee and the entire deposits cannot be subject matter of additions. 8. The assessee stated before the AO that the initial deposit made in cash for opening the bank account…

PROVASH SARDAR,C/O-S.K. KHETAN,KOLKATA vs. DCIT, CENTRAL CIRCLE - XIII, KOLKATA, KOLKATA

In the result, both the appeals of the assessee are allowed for statistical purposes

ITA 1377/KOL/2012[2009-10]Status: DisposedITAT Kolkata15 Jul 2016AY 2009-10

Bench: Shri M. Balaganesh, Am & Shri S. S. Viswanethra Ravi, Jm]

For Appellant: Shri K. K. Chhaparia, FCAFor Respondent: Shri A. K. Sinha, JCIT, Sr. DR
Section 132Section 132(4)Section 153ASection 234A

…garwal, IT(SS)A No. 61 & 74/Kol/2003; (v) ACIT Vs. Loknath Prasad Gupta, IT(SS)A No. 185 & 190/Kol/2003; (vi) G. Venkatareddy & Co. Vs. DCIT (2002) 124 taxman 261; (vii) S. R. enterprise Vs. ITO (2002) 77 TTJ (Ahd.) 69; (viii) Addl. CIT Vs. Chetan Dass (1975) 99 ITR 46 and (ix) CIT Vs. Neemar Ram Bandhu Ram (1980) 122 ITR 68. As evident from the aforesaid judgments, the principal of ‘peak credit’ is applicable on peak balance owned by the assessee and the entire deposits cannot be subject matter of additions. 8. The assessee stated before the AO that the initial deposit made in cash for opening the bank account…

Addl. CIT v. Chetan Das (99 ITR 46) — Cited in 4 Judgments | BharatTax