CIT v. Bhogilal Ramjibhai Atara

43 Taxmann.com 55High Court2014#2747 most cited

What is CIT v. Bhogilal Ramjibhai Atara authority for?

Section 41(1) of the Income Tax Act applies only where there is remission or cessation of a trading liability during the previous year relevant to the assessment year, and not merely because the assessee cannot provide confirmations for sundry creditors.

43

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2015 to 2025.

Also referred to as

CIT v. Bhogilal Ramjibhai Atara · Section 41(1) · cessation of liability · remission of liability · sundry creditors · trading liability · Income Tax Act · assessment year · previous year · genuineness of transaction

Also reported as

222 Taxmann 313

Sections most often in play

Section 133(6)Section 133ASection 142(1)Section 143(3)Section 41(1)Section 68Section 69CSection 131

Issues it is cited on

remission or cessation of liabilitysection 41(1)section 41sundry creditorsunexplained expendituregenuineness of the transactioncross objectionsection 69ccommissioner (appeals)section 131section 37section 133(6)

Judgments citing CIT v. Bhogilal Ramjibhai Atara

Nasir Ahmed, Kolkata vs. Income Tax Officer, Ward - 33(3), Kolkata

In the result, assessee’s appeal stands allowed

ITA 2518/KOL/2013[2009-10]Status: DisposedITAT Kolkata03 Jun 2016AY 2009-10

Bench: Shri Waseem Ahmed & Shri S.S.Viswanethra Raviassessment Year :2009-10

Section 143(3)Section 40A(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C” KOLKATA Before Shri Waseem Ahmed, Accountant Member and Shri S.S.Viswanethra Ravi, Judicial Member Assessment Year :2009-10 Nasir Ahmed V/s. Income Tax Officer, Ward-33(3), 3rd Floor, 30/2A, Rani Rashmoni Road, Kolkata-700 087 10B, Middleton Row [PAN No.ADCPA 1080 B] Kolkata-700 071 .. अपीलाथ" /Appellant ""यथ"/Respondent Shri A.K.Tibrewal, FCA अपीलाथ" क" ओर से/By Appellant Shri Klyan Nath, JCIT-DR ""यथ" क" ओर से/By Respondent 25-05-2016 सुनवाई क" तार"ख/Date of Hearing 03-06-2016 घोषणा क" तार"ख/Date of Pronouncement आदेश /O R D E R PER Waseem Ahmed, Acco…

Meta Tiles P.Ltd, Mumbai vs. ITO 1(2)3, Mumbai

In the result, the assessee’s appeal is allowed

ITA 8760/MUM/2011[2003-04]Status: DisposedITAT Mumbai07 Jan 2016AY 2003-04

Bench: Shri Joginder Singh, Jm & Shri Rajesh Kumar, Am आयकर अपील सं./I.T.A. No. 8760/Mum/2011 ("नधा"रण वष" / Assessment Year: 2003-04)

For Appellant: Shri Mavrya Pratap
Section 133(6)Section 271(1)(c)Section 41(1)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI JOGINDER SINGH, JM AND SHRI RAJESH KUMAR, AM आयकर अपील सं./I.T.A. No. 8760/Mum/2011 ("नधा"रण वष" / Assessment Year: 2003-04) M/s. Meta Tiles Private Limited Income Tax Officer 1 (2) 3, New India Center, 5th floor Room No. 536, 5th floor बनाम/ 17, Cooperage Road Aayakar Bhavan Vs. Mumbai 400 039. M.k. Road, Mumbai 400 020. "थायी लेखा सं./जीआइआर सं./PAN/GIR No. AAACT 3954F (अपीलाथ" /Appellant) (""यथ" / Respondent) : : Shri Vishwas V. Mehendale अपीलाथ" क" ओर से / Appellant by : Shri Mavrya Pratap ""यथ" क" ओर से/Respondent by सुनवाई क" तार"ख / : 12/…

ITO, Chennai vs. D.Umapathy, Chennai

In the result, the appeal of the Revenue in ITA

ITA 1438/CHNY/2015[2010-11]Status: DisposedITAT Chennai12 Aug 2015AY 2010-11

Bench: Shri Chandra Poojari & Shri Challa Nagendra Prasadआयकर अपील सं./ I.T.A. No.1438/Mds/2015 ("नधा"रण वष" / Assessment Year : 2010-2011)

For Appellant: Shri. P. Radhakrishnan, IRS, JCITFor Respondent: Shri. K. Balasubramanian, Advocate

…आयकर अपील"य अ"धकरण, ‘‘ए’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, CHENNAI "ी चं" पूजार", लेखा सद"य एवं "ी च"ला नागे"" "साद, "या"यक सद"य के सम" BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER & SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER आयकर अपील सं./ I.T.A. No.1438/Mds/2015 ("नधा"रण वष" / Assessment Year : 2010-2011) The Income Tax Officer Shri. D. Umapathy, Non-Corporate Ward -6(3). Vs No.5C/8, Meenambal Street, Chennai 600 006. Kannadasan Nagar, Kodungaiyur, Chennai 600 118. [PAN: AAAPU 5316M] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से / Appellant by : Shri. P. Radhakr…