CIT v. Nangalia Fabrics (P.) Ltd.

40 Taxmann.com 206High Court2013#1848 most cited

What is CIT v. Nangalia Fabrics (P.) Ltd. authority for?

Where purchases are supported by bills, reflected in books of account, and payments are made through account payee cheques, such purchases cannot be treated as bogus in the absence of specific contrary evidence from the Assessing Officer.

62

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

Also referred to as

CIT v. Nangalia Fabrics (P.) Ltd. · 40 Taxmann.com 206 · bogus purchases · genuineness of purchases · account payee cheque payments · purchases supported by bills · books of account · disallowance of expenditure · Section 37(1) · Section 69A · High Court

Also reported as

276 CTR 89

Sections most often in play

Section 147Section 133(6)Section 143(3)Section 132(4)Section 37(1)Section 69ASection 1961Section 153A

Issues it is cited on

gaarsection 65(b)section 181section 194qsection 193section 65b(4)section 158bb(1)retraction of statementsection 158bbsection 65btrade creditorssection 65

Judgments citing CIT v. Nangalia Fabrics (P.) Ltd.

DCIT, Circle - 10, Kolkata vs. M/S. Veda Commercial Pvt. Ltd., Kolkata

Appeal is partly allowed for statistical purposes

ITA 1064/KOL/2010[2006-07]Status: DisposedITAT Kolkata16 Nov 2016AY 2006-07

Bench: Shri M. Balaganesh, Am & Shri S. S. Viswanethra Ravi, Jm]

For Appellant: Shri Subash Agarwal, AdvocateFor Respondent: Shri Rabin Chaudhury, JCIT
Section 143(3)Section 14A

…& CO Nos. 153 & 154/Kol/2010 Veda Commercial Pvt. Ltd., AY 2006-07 & 2007-08 IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA [Before Shri M. Balaganesh, AM & Shri S. S. Viswanethra Ravi, JM] I.T.A No. 1064/Kol/2010 Assessment Year: 2006-07 Deputy Commissioner of Income-tax, Vs. Veda Commercial Pvt. Ltd. Circle-10, Kolkata. (PAN: AAACV8506H) (Appellant) (Respondent) & C.O. No. 153/Kol/2010 In I.T.A No. 1064/Kol/2010 Assessment Year: 2006-07 Veda Commercial Pvt. Ltd. Vs. Deputy Commissioner of Income-tax, Circle-10, Kolkata. (Cross Objector) (Respondent) & I.T.A No. 1527/Kol/2010 Assessment Year: 2007…

Addl CIT RG 24(2), Mumbai vs. Saraswati Developers, Mumbai

In the result, the Revenue’s appeal is allowed for statistical purposes

ITA 8337/MUM/2010[2006-07]Status: DisposedITAT Mumbai09 Aug 2016AY 2006-07

Bench: Shri Sanjay Arora, Am & Shri Pawan Singh, Jm आयकर अपील सं./I.T.A. No. 8337/Mum/2010 ("नधा"रण वष" / Assessment Year: 2006-07) Dy. Cit-24(2), Saraswati Developers Room No. 601, 6Th Floor, 54/55, Rani Sati Marg, बनाम/ Pratyakshakar Bhavan, Malad (E), Mumbai-400 097 Bandra-Kurla Complex, Vs. Bandra (E), Mumbai-400 051 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaofs 5105 N (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : Shri Kailash Gaikwad ""यथ" क" ओर से/Respondent By : Shri Viraj Shah

For Appellant: Shri Kailash GaikwadFor Respondent: Shri Viraj Shah
Section 133(6)Section 143(3)Section 68

…आयकर अपील"य अ"धकरण “ई” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI SANJAY ARORA, AM AND SHRI PAWAN SINGH, JM आयकर अपील सं./I.T.A. No. 8337/Mum/2010 ("नधा"रण वष" / Assessment Year: 2006-07) Dy. CIT-24(2), Saraswati Developers Room No. 601, 6th Floor, 54/55, Rani Sati Marg, बनाम/ Pratyakshakar Bhavan, Malad (E), Mumbai-400 097 Bandra-Kurla Complex, Vs. Bandra (E), Mumbai-400 051 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. AAOFS 5105 N (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant by : Shri Kailash Gaikwad ""यथ" क" ओर से/Respondent by : Shri Viraj Shah…