CIT v. Kamdhenu ITR 540 (SC)

82 ITD 626Income Tax Appellate Tribunal2000#2802 most cited
42

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2015 to 2025.

Sections most often in play

Section 131Section 133(6)Section 143(3)Section 68Section 69

Issues it is cited on

section 31paper companysection 251(2)share capital and share premiumsource of sourcecreditworthiness of the creditorsection 251(1)(a)live linkannual letting valuesection 24(a)section 127(2)admission of additional evidence

Judgments citing CIT v. Kamdhenu ITR 540 (SC)

Mohammed Saleem Abdulkader Kajalwala, Ahmedabad vs. The Income Tax Officer, Ward-3(1)(3), Vadodara

In the result, the appeal filed by the Assessee is hereby allowed

ITA 536/AHD/2023[2015-16]Status: DisposedITAT Ahmedabad11 Apr 2025AY 2015-16

Bench: Shri T.R. Senthil Kumar (Judicial Member), Shri Makarand Vasant Mahadeokar (Accountant Member)

Section 133(6)Section 143(3)

…that the A.O. had to be alert for hollow or colorable transactions which may apparently appear to be legal on the surface was emphasized by the Hon'ble Mumbai ITAT in the case of Bombay Oil Industries Ltd. vs Deputy Commissioner Of Income Tax reported in 2002 82 ITD 626 (Mumbai) after considering the decisions of the Apex Court in Mc Dowell Co Ltd as reported in 1986 AIR 649, 1985 SCR (3) 791and Gujarat High Court judgment in the case of Banyan & Berry v. CIT[1996] 222 ITR 831 at 851 has held: "The gist of these authorities appears to us to be that whereas tax planning can be tolerated, tax evasion by dubious mea…

Kangra Valley Garden Hotels Private Limited, Kangra vs. Income Tax Officer, Ward Dharamshala, Himachal Pradesh, Dharamshala

Appeal of the assessee is allowed as and by

ITA 602/CHANDI/2024[2015-16]Status: DisposedITAT Chandigarh18 Dec 2024AY 2015-16

Bench: This Tribunal As & By Way Of Second Appeal.

For Appellant: Shri Mayank Aggarwal, AdvocateFor Respondent: Shri Rohit Sharma, CIT DR (Virtual)
Section 127(2)Section 142(1)Section 143(2)Section 250Section 253

…Y. 2013-14, 2014-15 & 2015-16 15 behind the smoke screen and discover the true state of affairs. The Court is not to be satisfied with form and leave well alone the substance of a transaction. (vi) In the case of Bombay Oil Industries Ltd. Vs. DCIT [2000] 82 ITD 626, the following observation was made by the ITAT Mumbai - C Bench, which reads as under: "Under the Income Tax Act, the income -tax authorities are empowered to go behind the apparent to find out the real and if a transaction, on the bases of the evidence and the surrounding circumstances of the case, appears to them to be non-genuine or a fac…

Kangra Valley Garden Hotels Private Limited, Kangra vs. Income Tax Officer, Ward Dharamshala, Himachal Pradesh, Dharamshala

Appeal of the assessee is allowed as and by

ITA 601/CHANDI/2024[2014-15]Status: DisposedITAT Chandigarh18 Dec 2024AY 2014-15

Bench: This Tribunal As & By Way Of Second Appeal.

For Appellant: Shri Mayank Aggarwal, AdvocateFor Respondent: Shri Rohit Sharma, CIT DR (Virtual)
Section 127(2)Section 142(1)Section 143(2)Section 250Section 253

…Y. 2013-14, 2014-15 & 2015-16 15 behind the smoke screen and discover the true state of affairs. The Court is not to be satisfied with form and leave well alone the substance of a transaction. (vi) In the case of Bombay Oil Industries Ltd. Vs. DCIT [2000] 82 ITD 626, the following observation was made by the ITAT Mumbai - C Bench, which reads as under: "Under the Income Tax Act, the income -tax authorities are empowered to go behind the apparent to find out the real and if a transaction, on the bases of the evidence and the surrounding circumstances of the case, appears to them to be non-genuine or a fac…

Kangra Valley Garden Hotels Private Limited, Kangra vs. Income Tax Officer, Ward Dharamshala, Himachal Pradesh, Dharamshala

Appeal of the assessee is allowed as and by

ITA 600/CHANDI/2024[2013-14]Status: DisposedITAT Chandigarh18 Dec 2024AY 2013-14

Bench: This Tribunal As & By Way Of Second Appeal.

For Appellant: Shri Mayank Aggarwal, AdvocateFor Respondent: Shri Rohit Sharma, CIT DR (Virtual)
Section 127(2)Section 142(1)Section 143(2)Section 250Section 253

…Y. 2013-14, 2014-15 & 2015-16 15 behind the smoke screen and discover the true state of affairs. The Court is not to be satisfied with form and leave well alone the substance of a transaction. (vi) In the case of Bombay Oil Industries Ltd. Vs. DCIT [2000] 82 ITD 626, the following observation was made by the ITAT Mumbai - C Bench, which reads as under: "Under the Income Tax Act, the income -tax authorities are empowered to go behind the apparent to find out the real and if a transaction, on the bases of the evidence and the surrounding circumstances of the case, appears to them to be non-genuine or a fac…

M S Hostel, New Sama Savli Road vs. Deputy Commissioner of Income Tax, Circle 1(3), Vadodara, Aayakar Bhavan

In the result, appeal preferred by the assessee is allowed

ITA 614/AHD/2023[2015-16]Status: DisposedITAT Ahmedabad21 Mar 2024AY 2015-16

Bench: Smt. Annapurna Gupta & Ms. Madhumita Roy

For Respondent: Ms. Saumya Pandey Jain, Sr. DR
Section 143(3)Section 40A(2)(b)

…dustry Ltd. vs. Associated Rubber Industry Ltd., reported in [1986] 157 ITR 7 (SC), CIT vs. Sri Meenakshi Mills Ltd., reported in 63 ITR 609 (SC), CIT vs. Durga Prasad More, reported in 82 ITR 540 (SC) & Bombay Oil Industries Ltd. vs. DCIT, reported in [2000] 82 ITD 626 etc. The amount debited by the appellant found to be bogus salary expenses in the P&L account and the same has been disallowed under Section 40A(2)(b) of the Act, which was further confirmed by the First Appellate Authority. It was further confirmed by the Ld. CIT(A) with the following observations: “3.4.3 The appellant has contended that the AO…

Sopariwala Exports, Mumbai vs. Dy CIT -8(1), Mumbai

In the result, the appeal filed by the assessee in ITA N0

ITA 1271/MUM/2021[2011-12]Status: DisposedITAT Mumbai26 Apr 2022AY 2011-12
Section 139Section 143(1)Section 148Section 23Section 24Section 24(3)

…THE INCOME TAX APPELLATE TRIBUNAL “I” Bench, Mumbai Shri Shamim Yahya (AM) & Shri Rahul Chaudhary (JM) I.T.A. No. 1271/Mum/2021 (A.Y. 2011-12) Vs. Dy. Commissioner of Sopariwala Exports 21st Floor, Nirmal Building Income Tax-8(1) Nariman Point Aayakar Bhavan Mumbai – 400 021 M.K. Road PAN : AACFS6325E Mumbai – 400 020 (Appellant) (Respondent) Assessee by Ms. Pooja Rander Department by Shri B.K. Bagchi Date of Hearing 21.04.2022 Date of Pronouncement 26.04.2022 O R D E R Per Shamim Yahya (AM) :- This appeal by the assessee is directed against the order of learned CIT(A) dated 23.10.2018 pertains to A.Y.…

Cresent Realtors P. Ltd., Mumbai vs. Dy CIT -8(1), Mumbai

In the result, the appeal filed by the assessee in ITA N0

ITA 1272/MUM/2021[2015-16]Status: DisposedITAT Mumbai25 Apr 2022AY 2015-16
Section 143(3)Section 23Section 24

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘C ‘ BENCH MUMBAI BEFORE: SHRI M.BALAGANESH, ACCOUNTANT MEMBER & MS. KAVITHA RAJAGOPAL, JUDICIAL MEMBER M/s. Cresent Realtors Pvt. Ltd., Vs. Dy.Commissioner of Income 21st Floor, Nirmal Building Tax-8(1) Nariman Point Aayakar Bhavan Mumbai – 400 021 M.K.Road, Mumbai-400020 PAN/GIR No.AACCC4894R (Appellant) .. (Respondent) Assessee by Shri Siddharth Kothari / Ms. Tejal Saraf Revenue by Shri R.A. Dhyani Date of Hearing 21/04/2022 Date of Pronouncement 25/04/2022 आदेश / O R D E R PER M. BALAGANESH (A.M): This appeal in ITA No.1272/Mum/2021 for A.Y.2015-16 arises out of…

Sopariwala Exports, Mumbai vs. Dy CIT -8(1), Mumbai

In the result, the appeal filed by the assessee in ITA N0

ITA 1383/MUM/2021[2012-13]Status: DisposedITAT Mumbai31 Mar 2022AY 2012-13
For Appellant: Ms. Hema KatariaFor Respondent: Shri C.T. Mathews
Section 143(3)Section 147Section 148Section 23Section 24

…1 ITA No.1383/Mum/2021 A.Y. 2012-13 Sopariwala Exports Vs. DCIT-8(1) IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORESHRI AMARJIT SINGH, ACCOUNTANT MEMBER & Ms. KAVITHA RAJAGOPAL, JUDICIAL MEMBER Sopariwala Exports Vs. Dy. Commissioner of 21st Floor, Nirmal Income Tax-8(1) Building, Nariman Point, Aayakar Bhavan, Mumbai – 400 021 M.K. Road, Mumbai – 400 020 "थायी लेखा सं./जीआइआर सं./PAN/GIR No: AACFS6325E Appellant .. Respondent Appellant by : Ms. Hema Kataria Respondent by : Shri C.T. Mathews Date of Hearing 23.03.2022 Date of Pronouncement 31.03.2022 आदेश / O R D E R PER AMARJIT SINGH, AM:…

Sopariwala Exports, Mumbai vs. ACIT-CC-8(1), Mumbai

In the result, the appeal filed by the assessee in ITA N0

ITA 823/MUM/2021[2017-18]Status: DisposedITAT Mumbai04 Feb 2022AY 2017-18

Bench: Shri S Rifaur Rahman & Shri Pavan Kumar Gadalesopariwala Exports Vs. Acit, Cc-8(1) 21St Floor, Nirmal Bldg, R-656, Aayakar Nariman Point, Bhavan, Mumbai – Mumbai – 400021. 400020. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aacfs6325E Appellant .. Respondent Appellant By : Ms.Ritu Kamalkishore.Ar Respondent By : Mr.Dilipkumar Shah.Sr.Dr Date Of Hearing 19.01.2022. Date Of Pronouncement 14.02.2022. आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Assessee Has Filed The Appeal Against The Order Of Cit(A) -50, Mumbai Passed U/S 143(3) & 250 Of The Income Tax Act. The Assessee Has Raised The Following Grounds Of Appeal.

For Appellant: Ms.Ritu KamalKishore.ARFor Respondent: Mr.Dilipkumar Shah.Sr.DR
Section 143(1)Section 143(2)Section 143(3)Section 23Section 24

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI S RIFAUR RAHMAN, ACCOUNTANT MEMBER & SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER Sopariwala Exports Vs. ACIT, CC-8(1) 21st Floor, Nirmal Bldg, R-656, Aayakar Nariman Point, Bhavan, Mumbai – Mumbai – 400021. 400020. "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AACFS6325E Appellant .. Respondent Appellant by : Ms.Ritu KamalKishore.AR Respondent by : Mr.Dilipkumar Shah.Sr.DR Date of Hearing 19.01.2022. Date of Pronouncement 14.02.2022. आदेश / O R D E R PER PAVAN KUMAR GADALE JM: The assessee has filed the appeal against the order of CIT(A) -50, Mumbai pa…

Shri Anil Nanda, New Delhi vs. DCIT, New Delhi

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

ITA 3318/DEL/2017[2007-08]Status: DisposedITAT Delhi18 Aug 2021AY 2007-08

Bench: Shri R.K. Panda & Shri Kuldip Singhassessment Year: 2007-08 Anil Nanda, Vs Dcit, 12-C, Friends Colony, Circle-68(1), New Delhi. New Delhi. Pan Aafpn4381A (Appellant) (Respondent) Assessee By : Shri Deepak Ostwal, Ca Revenue By : Shri Satpal Gulati, Cit, Dr Date Of Hearing : 02.06.2021 Date Of Pronouncement : 18.08.2021 Order Per R.K. Panda, Am: This Appeal Filed By The Assessee Is Directed Against The Order Dated 31St March, 2017 Of The Cit(A)-32, New Delhi Relating To Assessment Year 2007-08. 2. Facts Of The Case, In Brief, Are That The Assessee Is An Individual & It Filed Its Return Of Income On 30Th July, 2007 Declaring Total Income At Rs.8,25,64,675/-. The Assessment Was Completed U/S 143(3) Of The Act On 30Th October, 2009 Accepting The Returned Income. Subsequently, The Ao Reopened The Assessment U/S 147 Of The It Act, 1961 After Recording The Following Reasons:-

For Appellant: Shri Deepak Ostwal, CAFor Respondent: Shri Satpal Gulati, CIT, DR
Section 143(3)Section 147Section 148Section 151Section 2(22)(e)Section 246

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : A : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI KULDIP SINGH, JUDICIAL MEMBER Assessment Year: 2007-08 Anil Nanda, Vs DCIT, 12-C, Friends Colony, Circle-68(1), New Delhi. New Delhi. PAN AAFPN4381A (Appellant) (Respondent) Assessee by : Shri Deepak Ostwal, CA Revenue by : Shri Satpal Gulati, CIT, DR Date of Hearing : 02.06.2021 Date of Pronouncement : 18.08.2021 ORDER PER R.K. PANDA, AM: This appeal filed by the assessee is directed against the order dated 31st March, 2017 of the CIT(A)-32, New Delhi relating to assessment year 2007-08. 2. Fact…

Kasper Information Technology Pvt. Ltd., New Delhi vs. ITO Ward-14(2), New Delhi

ITA 9357/DEL/2019[2012-13]Status: DisposedITAT Delhi18 Mar 2021AY 2012-13

Bench: Shri Amit Shukla & Shri Prashant Maharishi

…d are given Associated Rubber Industry to other companies as Ltd [1986] 157 ITR 77 (SC) • soon as they are CIT V Durga Prasad More 82 received(Page – 36, Para ITR 540 (SC) • 7.9 – CIT(A)’s order) Bombay Oil Industries Ltd V  Therefore, the CIT(A) DCIT [2000] 82 ITD 626 has deleted addition of • CIT V Sree Meenakshi Mills Rs. 73.5 crores and Ltd 63 ITR 609 made addition of Rs. • CIT V Precision Finance Ltd 1.74 crores @ 2 percent (1994) 208 ITR 405 for routing these • Bharati Pvt Ltd V CIT W.B. transactions of having (1978) 111 ITR 991 been providing a fluid • CIT V Frostair (P) Ltd ITA No. mechanism from one 183…

ITO Ward - 14(2), New Delhi vs. Kasper Information Technology Pvt Ltd, New Delhi

ITA 9287/DEL/2019[2012-13]Status: DisposedITAT Delhi18 Mar 2021AY 2012-13

Bench: Shri Amit Shukla & Shri Prashant Maharishi

…d are given Associated Rubber Industry to other companies as Ltd [1986] 157 ITR 77 (SC) • soon as they are CIT V Durga Prasad More 82 received(Page – 36, Para ITR 540 (SC) • 7.9 – CIT(A)’s order) Bombay Oil Industries Ltd V  Therefore, the CIT(A) DCIT [2000] 82 ITD 626 has deleted addition of • CIT V Sree Meenakshi Mills Rs. 73.5 crores and Ltd 63 ITR 609 made addition of Rs. • CIT V Precision Finance Ltd 1.74 crores @ 2 percent (1994) 208 ITR 405 for routing these • Bharati Pvt Ltd V CIT W.B. transactions of having (1978) 111 ITR 991 been providing a fluid • CIT V Frostair (P) Ltd ITA No. mechanism from one 183…

ITO Ward - 13(3), New Delhi vs. Jingle Bells Aluminium Pvt. Ltd., New Delhi

ITA 5527/DEL/2019[2012-13]Status: DisposedITAT Delhi18 Mar 2021AY 2012-13

Bench: Shri Amit Shukla & Shri Prashant Maharishi

…d are given Associated Rubber Industry to other companies as Ltd [1986] 157 ITR 77 (SC) • soon as they are CIT V Durga Prasad More 82 received(Page – 36, Para ITR 540 (SC) • 7.9 – CIT(A)’s order) Bombay Oil Industries Ltd V  Therefore, the CIT(A) DCIT [2000] 82 ITD 626 has deleted addition of • CIT V Sree Meenakshi Mills Rs. 73.5 crores and Ltd 63 ITR 609 made addition of Rs. • CIT V Precision Finance Ltd 1.74 crores @ 2 percent (1994) 208 ITR 405 for routing these • Bharati Pvt Ltd V CIT W.B. transactions of having (1978) 111 ITR 991 been providing a fluid • CIT V Frostair (P) Ltd ITA No. mechanism from one 183…

Jingle Bells Aluminium, New Delhi vs. ITO Ward - 13(3), New Delhi

ITA 5397/DEL/2019[2012-13]Status: DisposedITAT Delhi18 Mar 2021AY 2012-13

Bench: Shri Amit Shukla & Shri Prashant Maharishi

…d are given Associated Rubber Industry to other companies as Ltd [1986] 157 ITR 77 (SC) • soon as they are CIT V Durga Prasad More 82 received(Page – 36, Para ITR 540 (SC) • 7.9 – CIT(A)’s order) Bombay Oil Industries Ltd V  Therefore, the CIT(A) DCIT [2000] 82 ITD 626 has deleted addition of • CIT V Sree Meenakshi Mills Rs. 73.5 crores and Ltd 63 ITR 609 made addition of Rs. • CIT V Precision Finance Ltd 1.74 crores @ 2 percent (1994) 208 ITR 405 for routing these • Bharati Pvt Ltd V CIT W.B. transactions of having (1978) 111 ITR 991 been providing a fluid • CIT V Frostair (P) Ltd ITA No. mechanism from one 183…

Kasper Information Technology P.Ltd, New Delhi vs. ITO, Ward-14(2), New Delhi

ITA 510/DEL/2019[2013-14]Status: DisposedITAT Delhi18 Mar 2021AY 2013-14

Bench: Shri Amit Shukla & Shri Prashant Maharishi

…d are given Associated Rubber Industry to other companies as Ltd [1986] 157 ITR 77 (SC) • soon as they are CIT V Durga Prasad More 82 received(Page – 36, Para ITR 540 (SC) • 7.9 – CIT(A)’s order) Bombay Oil Industries Ltd V  Therefore, the CIT(A) DCIT [2000] 82 ITD 626 has deleted addition of • CIT V Sree Meenakshi Mills Rs. 73.5 crores and Ltd 63 ITR 609 made addition of Rs. • CIT V Precision Finance Ltd 1.74 crores @ 2 percent (1994) 208 ITR 405 for routing these • Bharati Pvt Ltd V CIT W.B. transactions of having (1978) 111 ITR 991 been providing a fluid • CIT V Frostair (P) Ltd ITA No. mechanism from one 183…

Landsky Real Estates P.Ltd, New Delhi vs. ITO, Ward-15(1), New Delhi

ITA 509/DEL/2019[2013-14]Status: DisposedITAT Delhi18 Mar 2021AY 2013-14

Bench: Shri Amit Shukla & Shri Prashant Maharishi

…d are given Associated Rubber Industry to other companies as Ltd [1986] 157 ITR 77 (SC) • soon as they are CIT V Durga Prasad More 82 received(Page – 36, Para ITR 540 (SC) • 7.9 – CIT(A)’s order) Bombay Oil Industries Ltd V  Therefore, the CIT(A) DCIT [2000] 82 ITD 626 has deleted addition of • CIT V Sree Meenakshi Mills Rs. 73.5 crores and Ltd 63 ITR 609 made addition of Rs. • CIT V Precision Finance Ltd 1.74 crores @ 2 percent (1994) 208 ITR 405 for routing these • Bharati Pvt Ltd V CIT W.B. transactions of having (1978) 111 ITR 991 been providing a fluid • CIT V Frostair (P) Ltd ITA No. mechanism from one 183…

ITO, Ward-7(1), New Delhi vs. Delight Resorts P.Ltd, Ghaziabad

ITA 6401/DEL/2017[2014-15]Status: DisposedITAT Delhi18 Mar 2021AY 2014-15

Bench: Shri Amit Shukla & Shri Prashant Maharishi

…d are given Associated Rubber Industry to other companies as Ltd [1986] 157 ITR 77 (SC) • soon as they are CIT V Durga Prasad More 82 received(Page – 36, Para ITR 540 (SC) • 7.9 – CIT(A)’s order) Bombay Oil Industries Ltd V  Therefore, the CIT(A) DCIT [2000] 82 ITD 626 has deleted addition of • CIT V Sree Meenakshi Mills Rs. 73.5 crores and Ltd 63 ITR 609 made addition of Rs. • CIT V Precision Finance Ltd 1.74 crores @ 2 percent (1994) 208 ITR 405 for routing these • Bharati Pvt Ltd V CIT W.B. transactions of having (1978) 111 ITR 991 been providing a fluid • CIT V Frostair (P) Ltd ITA No. mechanism from one 183…

ITO, Ward-7(1), New Delhi vs. Delight Resorts P.Ltd, New Delhi

ITA 5974/DEL/2017[2012-13]Status: DisposedITAT Delhi18 Mar 2021AY 2012-13

Bench: Shri Amit Shukla & Shri Prashant Maharishi

…d are given Associated Rubber Industry to other companies as Ltd [1986] 157 ITR 77 (SC) • soon as they are CIT V Durga Prasad More 82 received(Page – 36, Para ITR 540 (SC) • 7.9 – CIT(A)’s order) Bombay Oil Industries Ltd V  Therefore, the CIT(A) DCIT [2000] 82 ITD 626 has deleted addition of • CIT V Sree Meenakshi Mills Rs. 73.5 crores and Ltd 63 ITR 609 made addition of Rs. • CIT V Precision Finance Ltd 1.74 crores @ 2 percent (1994) 208 ITR 405 for routing these • Bharati Pvt Ltd V CIT W.B. transactions of having (1978) 111 ITR 991 been providing a fluid • CIT V Frostair (P) Ltd ITA No. mechanism from one 183…

M/S Globus Real Infra Pvt. Ltd., New Delhi vs. DCIT, New Delhi

ITA 2920/DEL/2017[2013-14]Status: DisposedITAT Delhi18 Mar 2021AY 2013-14

Bench: Shri Amit Shukla & Shri Prashant Maharishi

…d are given Associated Rubber Industry to other companies as Ltd [1986] 157 ITR 77 (SC) • soon as they are CIT V Durga Prasad More 82 received(Page – 36, Para ITR 540 (SC) • 7.9 – CIT(A)’s order) Bombay Oil Industries Ltd V  Therefore, the CIT(A) DCIT [2000] 82 ITD 626 has deleted addition of • CIT V Sree Meenakshi Mills Rs. 73.5 crores and Ltd 63 ITR 609 made addition of Rs. • CIT V Precision Finance Ltd 1.74 crores @ 2 percent (1994) 208 ITR 405 for routing these • Bharati Pvt Ltd V CIT W.B. transactions of having (1978) 111 ITR 991 been providing a fluid • CIT V Frostair (P) Ltd ITA No. mechanism from one 183…

ACIT, New Delhi vs. M/S. Star Light Consumer Electronics Pvt. Ltd., New Delhi

ITA 6070/DEL/2016[2012-13]Status: DisposedITAT Delhi18 Mar 2021AY 2012-13

Bench: Shri Amit Shukla & Shri Prashant Maharishi

…d are given Associated Rubber Industry to other companies as Ltd [1986] 157 ITR 77 (SC) • soon as they are CIT V Durga Prasad More 82 received(Page – 36, Para ITR 540 (SC) • 7.9 – CIT(A)’s order) Bombay Oil Industries Ltd V  Therefore, the CIT(A) DCIT [2000] 82 ITD 626 has deleted addition of • CIT V Sree Meenakshi Mills Rs. 73.5 crores and Ltd 63 ITR 609 made addition of Rs. • CIT V Precision Finance Ltd 1.74 crores @ 2 percent (1994) 208 ITR 405 for routing these • Bharati Pvt Ltd V CIT W.B. transactions of having (1978) 111 ITR 991 been providing a fluid • CIT V Frostair (P) Ltd ITA No. mechanism from one 183…

CIT v. Kamdhenu ITR 540 (SC) (82 ITD 626) — Cited in 42 Judgments | BharatTax