CED v. R. Kanakasabai

89 ITR 251Supreme Court of India1973#18390 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2017 to 2024.

Judgments citing CED v. R. Kanakasabai

Maheswari Mining & Energy Private Limited, Hyderabad vs. Asst. Commissioner of Income Tax, Circle-16(2), Hyderabad

In the result, appeal of the assessee is allowed

ITA 1220/HYD/2019[2016-17]Status: DisposedITAT Hyderabad01 Apr 2024AY 2016-17

Bench: Shri Laxmi Prasad Sahu & Shri K. Narasimha Charyassessment Years: 2016-17 Maheswari Mining & Vs. Asst. Commissioner Of Energy Pvt. Ltd., Income-Tax, Hyderabad. Circle – 16(2), Hyderabad. Pan – Aagcm0805N (Appellant) (Respondent) Assessee By: S/Shri Y. Ratnamkar& B. Satyanarayana Murthy Revenue By: Shri Y.V.S.T. Sai Date Of Hearing: 21/04/2022 Date Of Pronouncement: /04/2022

For Appellant: S/Shri Y. Ratnamkar&For Respondent: Shri Y.V.S.T. Sai
Section 143(1)Section 143(2)Section 143(3)Section 32A

…t which state when in ambiguity or when two views are possible the issue has to be answered in favour of the tax payer are shown below: :- 19 -: M/s Maheswari Mining & Energy Pvt. Ltd., Hyderabad. 391 ITR 1 @9 (SC) 300 ITR 231 @242 (SC) 89 ITR 236 @240 (SC) 89 ITR 251 @257 (SC) 77 ITR 518 @530 (SC) 18 For all the above reasons it is prayed that the Hon'ble ITAT be pleased to allow the appeal and direct the allowance U/s.32AD be allowed, for the Asst.Year 2016-17 of the Income Tax Act. 4.1 In addition to the above, the ld. AR of the assessee filed additional submissions and other documents containing page nos.…

Shrimati Jatinder Kaur (Alias Amrita), Jalandhar vs. Assistant Commissioner of Income Tax Central Circle-2, Jalandhar

In the result all the appeals of the assessee are allowed

ITA 731/ASR/2019[2016-17]Status: DisposedITAT Amritsar20 Jul 2021AY 2016-17

Bench: : Shri Laliet Kumar & Dr. Mitha Lal Meena

Section 153ASection 56(1)(vii)Section 68

…score. Importantly, even if there are two judicial views on an issue, it is an accepted legal position that the one favoring the assessee should prevail. Reliance is placed on the decision of the Supreme Court in the case of CED vs. R. Kanakasabai reported at 89 ITR 251. Also, though the issues relating gifts received from father were discussed, there was no show cause notice for the proposed addition. Attention is also drawn to the Instruction no. 20 of 2015 dated 29/12/2015 issued by the CBDT wherein it has been clarified that the assessing officer shall issue an appropriate show-cause notice duly ITA 728-731/…

Shrimati Jatinder Kaur ( Alias Amrita), Jalandhar vs. Assistant Commissioner of Income Tax Central Circle-2, Jalandhar

In the result all the appeals of the assessee are allowed

ITA 730/ASR/2019[2014-15]Status: DisposedITAT Amritsar20 Jul 2021AY 2014-15

Bench: : Shri Laliet Kumar & Dr. Mitha Lal Meena

Section 153ASection 56(1)(vii)Section 68

…score. Importantly, even if there are two judicial views on an issue, it is an accepted legal position that the one favoring the assessee should prevail. Reliance is placed on the decision of the Supreme Court in the case of CED vs. R. Kanakasabai reported at 89 ITR 251. Also, though the issues relating gifts received from father were discussed, there was no show cause notice for the proposed addition. Attention is also drawn to the Instruction no. 20 of 2015 dated 29/12/2015 issued by the CBDT wherein it has been clarified that the assessing officer shall issue an appropriate show-cause notice duly ITA 728-731/…

Shrimati Jatinder Kaur(Alias Amrita), Jalandhar vs. Assistant Commissioner of Income Tax Central Circle-2, Jalandhar

In the result all the appeals of the assessee are allowed

ITA 728/ASR/2019[2011-12]Status: DisposedITAT Amritsar20 Jul 2021AY 2011-12

Bench: : Shri Laliet Kumar & Dr. Mitha Lal Meena

Section 153ASection 56(1)(vii)Section 68

…score. Importantly, even if there are two judicial views on an issue, it is an accepted legal position that the one favoring the assessee should prevail. Reliance is placed on the decision of the Supreme Court in the case of CED vs. R. Kanakasabai reported at 89 ITR 251. Also, though the issues relating gifts received from father were discussed, there was no show cause notice for the proposed addition. Attention is also drawn to the Instruction no. 20 of 2015 dated 29/12/2015 issued by the CBDT wherein it has been clarified that the assessing officer shall issue an appropriate show-cause notice duly ITA 728-731/…

Sh. Sanjay Dalmia, New Delhi vs. DCIT, New Delhi

In the result all the appeal filed by the assessee are dismissed

ITA 3795/DEL/2014[2006-07]Status: DisposedITAT Delhi05 Oct 2017AY 2006-07

Bench: Shri H.S.Sidhu & Shri Prashant Maharishi

For Appellant: Shri Vinod Kumar Bindal, AdvFor Respondent: Shri SS Rana, CIT DR
Section 132Section 142(1)Section 153ASection 271Section 271(1)(b)

…2006-07 to 2012-13 Sanjay Dalmia, Vs DCIT under, whether to be deducted - Interpretation of statutes - Taxing statutes - penalty provision - Two reasonable constructions - That favourable to assessee to be preferred. ii) C.E.D. Vs Kanakasabai & Others (1973) 89 ITR 251 (SC) Estate duty - Settlement with reservation - Gift where donor not entirely excluded - Absolute gifts of property to sons, grandsons, daughter and wife - Stipulation that sons and grandsons shall pay donor annual sum and that daughter shall maintain donor and his wife for lifetime - liability not made a charge on property - Expression of wish t…

CED v. R. Kanakasabai (89 ITR 251) — Cited in 5 Judgments | BharatTax