CIT v. K. S. Dattatreya

197 Taxmann 151High Court2011#5447 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2016 to 2026.

Sections most often in play

Section 143(3)Section 250 Section 68 Section 142(1)Section 147 Section 148 Section 115BBE Section 132

Issues it is cited on

section 246 shell company source of source section 250(4)addition under section 68 principal commissioner of income-tax section 41 admission of additional evidence share application money rule 46a documents seized section 24

Judgments citing CIT v. K. S. Dattatreya

ITO 26(2)(2), Mumbai vs. Vishal Vinod Shah, Mumbai

In the result, the appeal filed by the revenue is dismissed

ITA 4209/MUM/2014[2003-04]Status: DisposedITAT Mumbai10 Aug 2016AY 2003-04

Bench: Shri Jason P Boaz & Shri Sandeep Gosain

For Appellant: Shri Neil PhilipFor Respondent: Shri D.C.Saboo

Section 142(1)Section 147

…consequently deleting the addition. This is supported by the decision in the case of CIT Vs Kanpur Coal Syndicate (53 ITR 225 (Hon'ble Supreme Court) (1964), Jute Corpn. Of India Ltd Vs CIT (53 Taxman 85 (Hon'ble Supreme Court) (1990) & CIT Vs K.S. Dattreya (197 Taxmann 151 (Kar.) (2011). 2. On the facts and circumstances of the case the ld. CIT(A) has erred in deleting the addition of Rs.43,52,980/- made under the head of income from other sources, income from undisclosed sources. 3. On the facts and circumstances of the case the ld. CIT(A) has erred in not appreciating the findings of the Assessing Officer’s r…