CIT v. Anil Kumar (

57 ITD 295Income Tax Appellate Tribunal#25277 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2023.

Judgments citing CIT v. Anil Kumar (

Dristi Textiles Pvt. Ltd., Ghaziabad vs. ITO, Ward- 1(2), Ghaziabad

Appeal of the assessee is allowed

ITA 912/DEL/2019[2014-15]Status: DisposedITAT Delhi03 Aug 2023AY 2014-15

Bench: Shri Narendra Kumar Billaiya & Shri Anubhav Sharma

Section 143(3)Section 145Section 68

…he AO has rightly placed reliance on Sumati Dayal Vs. CIT (1995) 214 ITR 801 (SC), Durga Prasad More 82 ITR 540 (SC), McDowel & Co. Ltd. 154 ITR 148 (SC), CIT vs. RS Sibbal 269 ITR 429, Delhi, Sajan Das and Sons vs. CIT 264 ITR 435, Delhi, DC Rastogi vs. ACIT 57 ITD 295, Delhi. What needs to be considered is whether the transaction is a device to avoid tax and whether the transaction is such that judicial process may accord its approval to it. It has been held that judicial process can remove the ways to find the real nature of transaction and colorable devices cannot be permitted to be a part of tax planning. Th…

Kalsha Builders P.Ltd, Navi Mumbai vs. ACIT 6(2), Mumbai

In the result, appeals of the Assessee are allowed

ITA 1808/MUM/2015[2010-11]Status: DisposedITAT Mumbai05 Dec 2016AY 2010-11

Bench: Shri R.C.Sharma, Am & Shri Ravish Sood, Jm

Section 143(3)Section 68

…IT(A) on the decision of Hon’ble Supreme Court in case of P. Mohankakala – 291 ITR 278. Reliance was also placed on the following decisions. i.Rajeev Tandon vs ACIT (164 Taxman 271) (Del J-IC) ii. CIT vs Anil Kumar (292 ITR 552) (Del) iii.D.C.Rastogi vs ACIT (57 ITD 295) (Del) iv. CIT vs Mira S. Khurana (333 fTR 488)(Gujarat HC) v. Yash Pal Goel vs CIT (310 ITR 75)(P&H) 49. In the above cases the AO had made addition for gifts received by the assessee based on findings that the gifts were not genuine. Further the assessee in that case had not placed on record anything to show as to what was financial capacity of…

Kalsha Builders P. Ltd, Navi Mumbai vs. ACIT 6(2), Mumbai

In the result, appeals of the Assessee are allowed

ITA 7643/MUM/2013[2009-10]Status: DisposedITAT Mumbai05 Dec 2016AY 2009-10

Bench: Shri R.C.Sharma, Am & Shri Ravish Sood, Jm

Section 143(3)Section 68

…IT(A) on the decision of Hon’ble Supreme Court in case of P. Mohankakala – 291 ITR 278. Reliance was also placed on the following decisions. i.Rajeev Tandon vs ACIT (164 Taxman 271) (Del J-IC) ii. CIT vs Anil Kumar (292 ITR 552) (Del) iii.D.C.Rastogi vs ACIT (57 ITD 295) (Del) iv. CIT vs Mira S. Khurana (333 fTR 488)(Gujarat HC) v. Yash Pal Goel vs CIT (310 ITR 75)(P&H) 49. In the above cases the AO had made addition for gifts received by the assessee based on findings that the gifts were not genuine. Further the assessee in that case had not placed on record anything to show as to what was financial capacity of…

CIT v. Anil Kumar ( (57 ITD 295) — Cited in 3 Judgments | BharatTax