CIT v. Lakshmi Trust Co.
303 ITR 99High Court2008#5498 most cited
What is CIT v. Lakshmi Trust Co. authority for?
If the Tribunal finds that a transaction is genuine based on the facts, that finding is a finding of fact, and no substantial question of law arises, particularly regarding penalties under Section 271D or 271E.
21
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. Lakshmi Trust Co. · 303 ITR 99 · penalty under section 271d · penalty under section 271e · genuineness of transaction · finding of fact · tribunal decision · substantial question of law · section 273B
