Central Bureau of Investigation v. V C Shukla and Others

11 SCC 31Reported decision2017#21965 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2019 to 2023.

Judgments citing Central Bureau of Investigation v. V C Shukla and Others

Mohammed Mujeeb Sikander, Mangalore vs. DCIT, Central Circle (1), Mangalore

ITA 1119/BANG/2022[2018-19]Status: DisposedITAT Bangalore30 Oct 2023AY 2018-19

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri T.M. Shivakumar, A.RFor Respondent: Shri Sunil Kumar Singh, D.R
Section 1Section 132Section 143(3)Section 153ASection 153CSection 153C(1)(a)Section 68Section 69B

…ngs on the loose sheet cannot be relied upon. ITA Nos.1117 to 1119/Bang/2022 Mohammed Mujeeb Sikander, Mangalore Page 69 of 131 a. Central Bureau of Investigation vs V C Shukla and Others (1998) 3 SCC 410; b. Common Cause and Others vs Union of India (2017) 11 SCC 31; c. Sunil Kumar Sharma vs Dy.CIT (Karn) [2022/ 448 ITR 485 (Karn) In view of the above, the ld. A.R. for the assessee submitted that the addition of Rs.5,99,96,600/- made by the AO u/s 69B of the Act may be deleted. 23.3 The ld. D.R. submitted that on the basis of evidence found during the course of search, the undisclosed cash payment of Rs.5,99…

Mohammed Mujeeb Sikander, Mangalore vs. DCIT, Central Circle (1), Mangalore

ITA 1117/BANG/2022[2016-17]Status: DisposedITAT Bangalore30 Oct 2023AY 2016-17

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri T.M. Shivakumar, A.RFor Respondent: Shri Sunil Kumar Singh, D.R
Section 1Section 132Section 143(3)Section 153ASection 153CSection 153C(1)(a)Section 68Section 69B

…ngs on the loose sheet cannot be relied upon. ITA Nos.1117 to 1119/Bang/2022 Mohammed Mujeeb Sikander, Mangalore Page 69 of 131 a. Central Bureau of Investigation vs V C Shukla and Others (1998) 3 SCC 410; b. Common Cause and Others vs Union of India (2017) 11 SCC 31; c. Sunil Kumar Sharma vs Dy.CIT (Karn) [2022/ 448 ITR 485 (Karn) In view of the above, the ld. A.R. for the assessee submitted that the addition of Rs.5,99,96,600/- made by the AO u/s 69B of the Act may be deleted. 23.3 The ld. D.R. submitted that on the basis of evidence found during the course of search, the undisclosed cash payment of Rs.5,99…

The Pr.Commissioner of Income Tax vs. Sri Koundinya Educational Society

ITTA/179/2019HC Andhra Pradesh29 Oct 2019

Bench: C.PRAVEEN KUMAR,CHEEKATI MANAVENDRANATH ROY

…urt Cases 369 100. (1993) 1 Supreme Court Cases 71 101. (1994) 5 SCC 509 102. (1995) 1 Supreme Court Cases 274 103. (1998) 1 SCC 572 104. (2011) 3 Supreme Court Cases 193 105. (2014) 4 Supreme Court Cases 186 106. (2015) 14 SCC 327 107. (2016) 11 SCC 31 108. (2019) 1 SCC 1 CJ, MSM,J and DVSS,J W.P.Nos.13203 of 2020 & batch 5 109. (2016) 11 SCC 31 110. (1990) 1 SCC 328 111. (1972) 2 SCC 788 112. (1994) Supp (3) SCC 340 113. (2021) 7 SCC 413 114. (2017) 9 SCC 1 115. (2019) 3 SCC 39 116. 1952 SCR 889 117. 1954 SCR 558 118. (1973) 10 SCC 119. W.P.(C) 11616/2015, CM…

Central Bureau of Investigation v. V C Shukla and Others (11 SCC 31) — Cited in 3 Judgments | BharatTax