CIT v. Jawahar Lal Oswal

382 ITR 253High Court2016#24766 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2025 to 2025.

Also reported as

76 Taxmann.com 168

Sections most often in play

Section 132(4)Section 139(4)Section 143(3)Section 147Section 148Section 151ASection 194Section 271AAC

Issues it is cited on

tax benefitsection 151asection 139(4)eligible businesssection 271aacsection 254(1)income escaping assessmentsection 44adgross total incomesection 274section 194section 254

Judgments citing CIT v. Jawahar Lal Oswal

Priti Suresh Purohit, Mumbai vs. Assistant Commissioner of Income Tax Central Circle 5(4), Mumbai

In the result, the grounds of appeal

ITA 1870/MUM/2025[2020-21]Status: DisposedITAT Mumbai09 Jul 2025AY 2020-21

Bench: Shri Pawan Singh

Section 139(4)Section 147Section 148Section 151ASection 254(1)Section 274Section 44ASection 69A

…e is no other burden on the assessee, the onus shifted on the assessing officer to prove otherwise by making further investigation and to bring adverse material. Similar view was taken by Hon’ble Punjab & Haryana High Court in CIT Vs Jawahar Lal Oswal (2016) 382 ITR 253/76 taxmann.com 168 (P&H). Thus, in my view income offered by assessee under presumptive income under section is liable to be accepted. In the result, the grounds of appeal raised by the assessee are allowed. 10. In the result, the appeal of the assessee forAY 2020-21 in ITA No.1870/Mum/2025 is allowed. ITA No. 1868 & 1869/Mum/2025 for AY 202…

Priti Suresh Purohit, Mumbai vs. Assistant Commissioner of Income Tax Central Circle 5(4), Mumbai

In the result, the grounds of appeal

ITA 1869/MUM/2025[2021-22]Status: DisposedITAT Mumbai09 Jul 2025AY 2021-22

Bench: Shri Pawan Singh

Section 139(4)Section 147Section 148Section 151ASection 254(1)Section 274Section 44ASection 69A

…e is no other burden on the assessee, the onus shifted on the assessing officer to prove otherwise by making further investigation and to bring adverse material. Similar view was taken by Hon’ble Punjab & Haryana High Court in CIT Vs Jawahar Lal Oswal (2016) 382 ITR 253/76 taxmann.com 168 (P&H). Thus, in my view income offered by assessee under presumptive income under section is liable to be accepted. In the result, the grounds of appeal raised by the assessee are allowed. 10. In the result, the appeal of the assessee forAY 2020-21 in ITA No.1870/Mum/2025 is allowed. ITA No. 1868 & 1869/Mum/2025 for AY 202…

Priti Suresh Purohit, Mumbai vs. Assistant Commissioner of Income Tax Central Circle 5(4), Mumbai

In the result, the grounds of appeal

ITA 1868/MUM/2025[2022-23]Status: DisposedITAT Mumbai09 Jul 2025AY 2022-23

Bench: Shri Pawan Singh

Section 139(4)Section 147Section 148Section 151ASection 254(1)Section 274Section 44ASection 69A

…e is no other burden on the assessee, the onus shifted on the assessing officer to prove otherwise by making further investigation and to bring adverse material. Similar view was taken by Hon’ble Punjab & Haryana High Court in CIT Vs Jawahar Lal Oswal (2016) 382 ITR 253/76 taxmann.com 168 (P&H). Thus, in my view income offered by assessee under presumptive income under section is liable to be accepted. In the result, the grounds of appeal raised by the assessee are allowed. 10. In the result, the appeal of the assessee forAY 2020-21 in ITA No.1870/Mum/2025 is allowed. ITA No. 1868 & 1869/Mum/2025 for AY 202…

CIT v. Jawahar Lal Oswal (382 ITR 253) — Cited in 3 Judgments | BharatTax