Associated Engienering Enterprise Vs. CIT 81 Taxman 91 (Gau) 2. Smt. Jyothi Challaram v. CIT

54 ITD 460Income Tax Appellate Tribunal#25369 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2018.

Judgments citing Associated Engienering Enterprise Vs. CIT 81 Taxman 91 (Gau) 2. Smt. Jyothi Challaram v. CIT

M/S. PHARMA BIO SOLUTIONS,,CHINNAVUTAPALLI vs. THE, CIT(A),, VIJAYAWADA

In the result, the appeal of the assessee is dismissed

ITA 114/VIZ/2016[2011-12]Status: DisposedITAT Visakhapatnam16 Nov 2018AY 2011-12

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.114/Viz/2016 (धििाारण िर्ा/Assessment Year:2011-2012) M/S Pharma Bio Solutions Vs. Income Tax Officer (Formerly Named As Ward-1(2) M/S Padmaja Laboratories Vijayawada Chinnavutapalli [Pan:Aakfp5523D] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलार्थी की ओर से/ Appellant By : Shri. B.V.S. Chalapathi Rao, Ar प्रत्यार्थी की ओर से/ Respondent By : Smt. Suman Malik, Dr सुनवाई की तारीख / Date Of Hearing : 13.11.2018 घोषणा की तारीख/Date Of Pronouncement : 16.11.2018

For Appellant: Shri. B.V.S. Chalapathi Rao, ARFor Respondent: Smt. Suman Malik, DR

Section 40Section 40A(3)

…r the purposes of proper identification to enable the ITO to satisfy himself about the genuineness of the transaction. The ITO will however record his satisfaction before allowing the benefit of rule 6DD(j)” 6.5. In the case of T.G.Mutha Vs. ITO (ITAT, Pune) 54 ITD 460 it was held as follows : "The provision of Section 40A(3) has been enacted with a view not only to eliminating or minimizing bogus claim of expenditure and Unaccounting of receipts and incomes, but also to facilitate 7 I.T.A. No.114 /Viz/2016 M/s Pharma Bio Solutions, Chinnavutapalli assessments by the department. In that context, it would amou…

UTTAMSING R. PAWAR,,JALGAON vs. INCOME-TAX OFFICER,,

In the result, appeal of the assessee is dismissed

ITA 1477/PUN/2016[2010-11]Status: DisposedITAT Pune23 Mar 2018AY 2010-11

Bench: Shri D. Karunakara Rao, Am

For Appellant: Shri Nikhil PathakFor Respondent: Shri Ajay Modi, JCIT

Section 40A(3)

…e transaction is not a determining factor in matters relating to invoking of provisions of section 40A(3) of the Act : 1. Associated Engienering Enterprise Vs. CIT 81 Taxman 91 (Gau) 2. Smt. Jyothi Challaram Vs. CIT 39 Taxmann 001 (AP) 3. T.G. Mutha Vs. ITO 54 ITD 460 (Pune) 8. I heard both the parties and perused the orders of the Revenue and the decisions relied on by the parties. To start with, exemptions provided in Rule 6DD(g) of the I.T. Rules, 1962 are extracted here as under : “(g) where the payment is made in a village or town, which on the date of such payment is not served by any bank, to any per…

RADHAKISHAN HIRALAL JAISWAL,,PARBHANI vs. INCOME TAX OFFICER,, PARBHANI

In the result, appeal of assessee is partly allowed for statistical purpose in the terms aforesaid

ITA 412/PUN/2017[2013-14]Status: DisposedITAT Pune17 Jan 2018AY 2013-14

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Smt. Deepa KhareFor Respondent: Shri Ajay Modi

Section 40Section 40A(3)

…6DD under which the benefit could be granted to the assessee for making cash payments. The ld. DR in support of his submissions placed reliance on the decision of Pune Bench of the Tribunal rendered in the case of T.G. Mutha Vs. Income Tax Officer reported as 54 ITD 460. 5. We have heard the submissions made by representatives of rival sides and have perused the orders of authorities below. The assessee in appeal has assailed the findings of Commissioner of Income Tax (Appeals) on three grounds. The ground Nos. 1 and 2 relate to disallowances of Rs.1,27,99,850/- u/s. 40A(3) of the Act. The assessee is engaged in…