CIT v. Gangeshwari Metals CIT V Precision Finance Pvt Ltd.
30 Taxmann.com 328High Court2013#2506 most cited
What is CIT v. Gangeshwari Metals CIT V Precision Finance Pvt Ltd. authority for?
An addition under Section 68 for cash credits is not justified if the assessee establishes the identity and creditworthiness of the creditor and the genuineness of the transaction.
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judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2013 to 2024.
Also referred to as
CIT v. Gangeshwari Metal (P) Ltd · Section 68 · cash credits · identity of creditor · creditworthiness of creditor · genuineness of transaction · onus of proof · unexplained cash credit · share capital premium