CIT v. S.C. Thakur

322 ITR 463High Court2010#7404 most cited

What is CIT v. S.C. Thakur authority for?

Higher depreciation can be claimed on motor lorries used for the transportation of goods, even if hire charges are received directly. The case is authority for allowing higher depreciation on such assets, aligning with CBDT circulars.

15

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2015 to 2024.

Also referred to as

CIT v. S.C. Thakur · 322 ITR 463 · depreciation on motor lorries · transportation of goods · hire charges · CBDT Circular 609 · higher depreciation · business income

Issues it is cited on

section 10(2)(xv)section 10(2)explanation to section 37prohibited by lawsection 129credit for tdssection 30furnishing inaccurate particulars of incomeprofits and gains of business or professionfurnishing inaccurate particularssection 32section 274

Judgments citing CIT v. S.C. Thakur

Asstt. Commissioner of Income Tax, Central Circle-1(4), Ahmedabad vs. Mahalaxmi Infracontract Private Limited, Ahmedabad

ITA 486/AHD/2023[2018-19]Status: DisposedITAT Ahmedabad31 May 2024AY 2018-19

Bench: Shri Ramit Kochar & Ms. Madhumita Royआयकर अपील सं./I.T.A. Nos. 484, 485 & 486/Ahd/2023 ("नधा"रण वष" / Assessment Years : 2015-16, 2017-18 & 2018-19) बनाम/ Assistant Commissioner Mahalaxmi Infracontract Of Income Tax Private Limited Vs. Central Circle-1(4), B-21, Corporate House, Ahmedabad Opp-Pakwan-Ii, S. G. Highway, Bodakdev, Ahmedabad "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aagcm4615E (Appellant) .. (Respondent) Assessee By : Shri S. N. Divatia & Shri B. K. Patel, A.Rs. Shri Sudhendu Das, Cit. Dr Revenue By : सुनवाई क" तार"ख / Date Of 22/01/2024 & Hearing घोषणा क" तार"ख /Date Of 31/05/2024 Pronouncement

For Appellant: Shri S. N. Divatia & Shri B. K. Patel
Section 143(2)Section 143(3)

…(ACIT Vs. Mahalaxmi Inferacontract Pvt. Ltd.) A.Ys.– 2015-16, 2017-18 & 2018-19 - 17 - 9. The assessee further relied upon the following judgments: 1. DCIT vs. Jigar Transport Company in ITA No. 351/Ahd/2011 2. The CIT vs. S. C. Thakur & Bros., reported in 322 ITR 463 (Bom.) 3. M/s. National Construction Co. in ITA No. 09/Rjt/2016 4. M/s. P. C. Patel & Co. in ITA No. 10/Rjt/2016 5. M/s. Durga Construction Co. In ITA No. 11/Rjt/2016 6. Commissioner of Income Tax Vs. H.M.T. Construction Co., reported in [2002] 124 Taxman 470(Guj.) decided by the Hon'ble Jurisdictional High Court of Gujarat. 7. Hindustan Construc…

Asstt. Commissioner of Income Tax, Central Circle - 1(4), Ahmedabad vs. Mahalaxmi Infracontract Pvt. Ltd., Ahmedabad

ITA 485/AHD/2023[2017-18]Status: DisposedITAT Ahmedabad31 May 2024AY 2017-18

Bench: Shri Ramit Kochar & Ms. Madhumita Royआयकर अपील सं./I.T.A. Nos. 484, 485 & 486/Ahd/2023 ("नधा"रण वष" / Assessment Years : 2015-16, 2017-18 & 2018-19) बनाम/ Assistant Commissioner Mahalaxmi Infracontract Of Income Tax Private Limited Vs. Central Circle-1(4), B-21, Corporate House, Ahmedabad Opp-Pakwan-Ii, S. G. Highway, Bodakdev, Ahmedabad "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aagcm4615E (Appellant) .. (Respondent) Assessee By : Shri S. N. Divatia & Shri B. K. Patel, A.Rs. Shri Sudhendu Das, Cit. Dr Revenue By : सुनवाई क" तार"ख / Date Of 22/01/2024 & Hearing घोषणा क" तार"ख /Date Of 31/05/2024 Pronouncement

For Appellant: Shri S. N. Divatia & Shri B. K. Patel
Section 143(2)Section 143(3)

…(ACIT Vs. Mahalaxmi Inferacontract Pvt. Ltd.) A.Ys.– 2015-16, 2017-18 & 2018-19 - 17 - 9. The assessee further relied upon the following judgments: 1. DCIT vs. Jigar Transport Company in ITA No. 351/Ahd/2011 2. The CIT vs. S. C. Thakur & Bros., reported in 322 ITR 463 (Bom.) 3. M/s. National Construction Co. in ITA No. 09/Rjt/2016 4. M/s. P. C. Patel & Co. in ITA No. 10/Rjt/2016 5. M/s. Durga Construction Co. In ITA No. 11/Rjt/2016 6. Commissioner of Income Tax Vs. H.M.T. Construction Co., reported in [2002] 124 Taxman 470(Guj.) decided by the Hon'ble Jurisdictional High Court of Gujarat. 7. Hindustan Construc…

Asstt. Commissioner of Income Tax, Ahmedabad vs. Mahalaxmi Infracontract Private Limited, Ahmedabad

ITA 484/AHD/2023[2015-16]Status: DisposedITAT Ahmedabad31 May 2024AY 2015-16

Bench: Shri Ramit Kochar & Ms. Madhumita Royआयकर अपील सं./I.T.A. Nos. 484, 485 & 486/Ahd/2023 ("नधा"रण वष" / Assessment Years : 2015-16, 2017-18 & 2018-19) बनाम/ Assistant Commissioner Mahalaxmi Infracontract Of Income Tax Private Limited Vs. Central Circle-1(4), B-21, Corporate House, Ahmedabad Opp-Pakwan-Ii, S. G. Highway, Bodakdev, Ahmedabad "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aagcm4615E (Appellant) .. (Respondent) Assessee By : Shri S. N. Divatia & Shri B. K. Patel, A.Rs. Shri Sudhendu Das, Cit. Dr Revenue By : सुनवाई क" तार"ख / Date Of 22/01/2024 & Hearing घोषणा क" तार"ख /Date Of 31/05/2024 Pronouncement

For Appellant: Shri S. N. Divatia & Shri B. K. Patel
Section 143(2)Section 143(3)

…(ACIT Vs. Mahalaxmi Inferacontract Pvt. Ltd.) A.Ys.– 2015-16, 2017-18 & 2018-19 - 17 - 9. The assessee further relied upon the following judgments: 1. DCIT vs. Jigar Transport Company in ITA No. 351/Ahd/2011 2. The CIT vs. S. C. Thakur & Bros., reported in 322 ITR 463 (Bom.) 3. M/s. National Construction Co. in ITA No. 09/Rjt/2016 4. M/s. P. C. Patel & Co. in ITA No. 10/Rjt/2016 5. M/s. Durga Construction Co. In ITA No. 11/Rjt/2016 6. Commissioner of Income Tax Vs. H.M.T. Construction Co., reported in [2002] 124 Taxman 470(Guj.) decided by the Hon'ble Jurisdictional High Court of Gujarat. 7. Hindustan Construc…

Assistant Commissioner of Income Tax, Central Circle-1, Guwahati vs. Abci Infrastructures Private Limited, Kolkata

In the result, the appeal of the assessee for Assessment Year

ITA 2/GTY/2023[2014-15]Status: HeardITAT Guwahati05 Apr 2023AY 2014-15

Bench: Sri Rajpal Yadav(Kz) & Dr. Manish Borad

Section 143(3)Section 250Section 44A

…ss depreciation, while the AR has made the case that the tipprs are used for the transportation of goods, although the hire charges are received directly. Reliance has been made by the AR on the decision of Bombay High Court in the case of CIT vs. S.C. Thakur 322 ITR 463. This case of Bombay High Court is identical to the case of the assessee. Reliance has been made on the CBDT's Circular No. 609 dt. 29/07/1991. This circular talks about the higher depreciation on motor lorries used in the assessee's business of transportation of goods on hire. The AR has made out the case that the decisions cited and CBDT's circ…

Abci Infrastructures Private Limited, Kolkata vs. Assistant Commissioner of Income Tax, Central Circle-1, Guwahati

In the result, the appeal of the assessee for Assessment Year

ITA 43/GTY/2022[2014-15]Status: HeardITAT Guwahati05 Apr 2023AY 2014-15

Bench: Sri Rajpal Yadav(Kz) & Dr. Manish Borad

Section 143(3)Section 250Section 44A

…ss depreciation, while the AR has made the case that the tipprs are used for the transportation of goods, although the hire charges are received directly. Reliance has been made by the AR on the decision of Bombay High Court in the case of CIT vs. S.C. Thakur 322 ITR 463. This case of Bombay High Court is identical to the case of the assessee. Reliance has been made on the CBDT's Circular No. 609 dt. 29/07/1991. This circular talks about the higher depreciation on motor lorries used in the assessee's business of transportation of goods on hire. The AR has made out the case that the decisions cited and CBDT's circ…

Deputy Commissioner of Income Tax, Central Circle-1, Guwahati vs. Abci Infrastructures Private Limited, Kolkata

In the result, the appeal of the assessee for Assessment Year

ITA 39/GTY/2022[2019-20]Status: HeardITAT Guwahati05 Apr 2023AY 2019-20

Bench: Sri Rajpal Yadav(Kz) & Dr. Manish Borad

Section 143(3)Section 250Section 44A

…ss depreciation, while the AR has made the case that the tipprs are used for the transportation of goods, although the hire charges are received directly. Reliance has been made by the AR on the decision of Bombay High Court in the case of CIT vs. S.C. Thakur 322 ITR 463. This case of Bombay High Court is identical to the case of the assessee. Reliance has been made on the CBDT's Circular No. 609 dt. 29/07/1991. This circular talks about the higher depreciation on motor lorries used in the assessee's business of transportation of goods on hire. The AR has made out the case that the decisions cited and CBDT's circ…

Deputy Commissioner of Income Tax, Central Circle-1, Guwahati vs. Abci Infrastructures Private Limited, Kolkata

In the result, the appeal of the assessee for Assessment Year

ITA 38/GTY/2022[2018-19]Status: HeardITAT Guwahati05 Apr 2023AY 2018-19

Bench: Sri Rajpal Yadav(Kz) & Dr. Manish Borad

Section 143(3)Section 250Section 44A

…ss depreciation, while the AR has made the case that the tipprs are used for the transportation of goods, although the hire charges are received directly. Reliance has been made by the AR on the decision of Bombay High Court in the case of CIT vs. S.C. Thakur 322 ITR 463. This case of Bombay High Court is identical to the case of the assessee. Reliance has been made on the CBDT's Circular No. 609 dt. 29/07/1991. This circular talks about the higher depreciation on motor lorries used in the assessee's business of transportation of goods on hire. The AR has made out the case that the decisions cited and CBDT's circ…

Deputy Commissioner of Income Tax, Central Circle-1, Guwahati vs. Abci Infrastructures Private Limited, Kolkata

In the result, the appeal of the assessee for Assessment Year

ITA 37/GTY/2022[2017-18]Status: HeardITAT Guwahati05 Apr 2023AY 2017-18

Bench: Sri Rajpal Yadav(Kz) & Dr. Manish Borad

Section 143(3)Section 250Section 44A

…ss depreciation, while the AR has made the case that the tipprs are used for the transportation of goods, although the hire charges are received directly. Reliance has been made by the AR on the decision of Bombay High Court in the case of CIT vs. S.C. Thakur 322 ITR 463. This case of Bombay High Court is identical to the case of the assessee. Reliance has been made on the CBDT's Circular No. 609 dt. 29/07/1991. This circular talks about the higher depreciation on motor lorries used in the assessee's business of transportation of goods on hire. The AR has made out the case that the decisions cited and CBDT's circ…

Usha Johnson vs. The Commissioner of Income Tax

ITA/96/2015HC Kerala25 Nov 2020

Bench: HONOURABLE MR.JUSTICE K.VINOD CHANDRAN,HONOURABLE MR. JUSTICE T.R.RAVI

For Respondent: THE COMMISSIONER OF INCOME TAX
Section 263

…ounsel for the appellant that following the dictum laid down in the above judgment, the Bombay High Court had dismissed an appeal filed by the Department, in the decision in Commissioner of Income Tax v. S.C.Thakur and Bros. reported in [(2010) 322 ITR 463 (Bom)], holding that higher rate of depreciation is applicable to motor lorries used in transportation business. 6. We are convinced that going by the provision of law and the Circular issued by the department and the dictum laid down by the Hon'ble Supreme Court in Gupta Global (supra), the order Annexure B issued by the Commission…

The Assistant Commr. of Income Tax, Gandhidham Circle, Gandhidham vs. M/S H.D. Enterprise, Bhuj

The appeals of the Revenue are dismissed

ITA 237/RJT/2016[2013-14]Status: DisposedITAT Rajkot28 Feb 2020AY 2013-14

Bench: Shri Waseem Ahmed & Ms. Madhumita Roysr. Asstt. Name Of Name Of Ita No. No. Year Appellant Respondent Deputy Commissioner Of M/S. H.D. Income-Tax, Enterprise, 1St Floor, Pooja 1. 110/Rjt/2016 2011-12 Gandhidham Circle, Complex, Station Gandhidham- Road, Bhuj-Kutch Kutch Assistant Commissioner Of Income-Tax 2. 205/Rjt/2016 2012-13 Gandhidham -Do- Circle, Gandhidham- Kutch 3. 237/Rjt/2016 2013-14 -Do- -Do- (अपीलाथ" /Appellant) (""यथ" / Respondent) .. अपीलाथ" ओर से / Appellant By : Shri M. N. Maurya, Cit Dr ""यथ" क" ओर से/Respondent By : Shri D. M. Rindani, Ar सुनवाई क" तार"ख / Date Of Hearing 25/02/2020 घोषणा क" तार"ख /Date Of Pronouncement 28/02/2020 आदेश / O R D E R Per Bench: These Appeals Filed By The Revenue Are Directed Against The Orders Dated 11.01.2016, 03.03.2016 & 25.04.2016 Passed By The Ld. Cit(A)-3, Rajkot Arising Out Of The Orders All Dated 24.03.2014 Passed By The Ita Nos.110,205&237/Rjt/2016 A.Y.2011-12,2012-13&2013-14 Assessing Officer, Gandhidham Under Sections 143(3) Of The Income Tax Act, 1961(Hereinafter Referred To As “The Act”) For A.Ys. 2011-12, 2012- 13 & 2013-14 Respectively. Since All The Appeals Relate To The Same Assessee & The Issues Are Identical, These Are Heard Analogously & Are Being Disposed By A Common Order.

For Appellant: Shri M. N. Maurya, CIT DRFor Respondent: Shri D. M. Rindani, AR

…आयकर अपील"य अ"धकरण, राजकोट "यायपीठ, राजकोट । IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER & MS. MADHUMITA ROY, JUDICIAL MEMBER Sr. Asstt. Name of Name of ITA No. No. Year Appellant Respondent Deputy Commissioner of M/s. H.D. Income-tax, Enterprise, 1st Floor, Pooja 1. 110/Rjt/2016 2011-12 Gandhidham Circle, Complex, Station Gandhidham- Road, Bhuj-Kutch Kutch Assistant Commissioner of Income-tax 2. 205/Rjt/2016 2012-13 Gandhidham -do- Circle, Gandhidham- Kutch 3. 237/Rjt/2016 2013-14 -do- -do- (अपीलाथ" /Appellant) (""यथ" / Respondent) .. अपीलाथ" ओर से /…

The Assistant Commr. of Income Tax, Gandhidham Circle, Gandhidham vs. M/S H.D. Enterprise, Bhuj

The appeals of the Revenue are dismissed

ITA 205/RJT/2016[2012-13]Status: DisposedITAT Rajkot28 Feb 2020AY 2012-13

Bench: Shri Waseem Ahmed & Ms. Madhumita Roysr. Asstt. Name Of Name Of Ita No. No. Year Appellant Respondent Deputy Commissioner Of M/S. H.D. Income-Tax, Enterprise, 1St Floor, Pooja 1. 110/Rjt/2016 2011-12 Gandhidham Circle, Complex, Station Gandhidham- Road, Bhuj-Kutch Kutch Assistant Commissioner Of Income-Tax 2. 205/Rjt/2016 2012-13 Gandhidham -Do- Circle, Gandhidham- Kutch 3. 237/Rjt/2016 2013-14 -Do- -Do- (अपीलाथ" /Appellant) (""यथ" / Respondent) .. अपीलाथ" ओर से / Appellant By : Shri M. N. Maurya, Cit Dr ""यथ" क" ओर से/Respondent By : Shri D. M. Rindani, Ar सुनवाई क" तार"ख / Date Of Hearing 25/02/2020 घोषणा क" तार"ख /Date Of Pronouncement 28/02/2020 आदेश / O R D E R Per Bench: These Appeals Filed By The Revenue Are Directed Against The Orders Dated 11.01.2016, 03.03.2016 & 25.04.2016 Passed By The Ld. Cit(A)-3, Rajkot Arising Out Of The Orders All Dated 24.03.2014 Passed By The Ita Nos.110,205&237/Rjt/2016 A.Y.2011-12,2012-13&2013-14 Assessing Officer, Gandhidham Under Sections 143(3) Of The Income Tax Act, 1961(Hereinafter Referred To As “The Act”) For A.Ys. 2011-12, 2012- 13 & 2013-14 Respectively. Since All The Appeals Relate To The Same Assessee & The Issues Are Identical, These Are Heard Analogously & Are Being Disposed By A Common Order.

For Appellant: Shri M. N. Maurya, CIT DRFor Respondent: Shri D. M. Rindani, AR

…आयकर अपील"य अ"धकरण, राजकोट "यायपीठ, राजकोट । IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER & MS. MADHUMITA ROY, JUDICIAL MEMBER Sr. Asstt. Name of Name of ITA No. No. Year Appellant Respondent Deputy Commissioner of M/s. H.D. Income-tax, Enterprise, 1st Floor, Pooja 1. 110/Rjt/2016 2011-12 Gandhidham Circle, Complex, Station Gandhidham- Road, Bhuj-Kutch Kutch Assistant Commissioner of Income-tax 2. 205/Rjt/2016 2012-13 Gandhidham -do- Circle, Gandhidham- Kutch 3. 237/Rjt/2016 2013-14 -do- -do- (अपीलाथ" /Appellant) (""यथ" / Respondent) .. अपीलाथ" ओर से /…

The Dy. Commr. of Income Tax, Gandhidham Circle, Gandhidham vs. M/S H.D. Enterprise, Bhuj

The appeals of the Revenue are dismissed

ITA 110/RJT/2016[2011-12]Status: DisposedITAT Rajkot28 Feb 2020AY 2011-12

Bench: Shri Waseem Ahmed & Ms. Madhumita Roysr. Asstt. Name Of Name Of Ita No. No. Year Appellant Respondent Deputy Commissioner Of M/S. H.D. Income-Tax, Enterprise, 1St Floor, Pooja 1. 110/Rjt/2016 2011-12 Gandhidham Circle, Complex, Station Gandhidham- Road, Bhuj-Kutch Kutch Assistant Commissioner Of Income-Tax 2. 205/Rjt/2016 2012-13 Gandhidham -Do- Circle, Gandhidham- Kutch 3. 237/Rjt/2016 2013-14 -Do- -Do- (अपीलाथ" /Appellant) (""यथ" / Respondent) .. अपीलाथ" ओर से / Appellant By : Shri M. N. Maurya, Cit Dr ""यथ" क" ओर से/Respondent By : Shri D. M. Rindani, Ar सुनवाई क" तार"ख / Date Of Hearing 25/02/2020 घोषणा क" तार"ख /Date Of Pronouncement 28/02/2020 आदेश / O R D E R Per Bench: These Appeals Filed By The Revenue Are Directed Against The Orders Dated 11.01.2016, 03.03.2016 & 25.04.2016 Passed By The Ld. Cit(A)-3, Rajkot Arising Out Of The Orders All Dated 24.03.2014 Passed By The Ita Nos.110,205&237/Rjt/2016 A.Y.2011-12,2012-13&2013-14 Assessing Officer, Gandhidham Under Sections 143(3) Of The Income Tax Act, 1961(Hereinafter Referred To As “The Act”) For A.Ys. 2011-12, 2012- 13 & 2013-14 Respectively. Since All The Appeals Relate To The Same Assessee & The Issues Are Identical, These Are Heard Analogously & Are Being Disposed By A Common Order.

For Appellant: Shri M. N. Maurya, CIT DRFor Respondent: Shri D. M. Rindani, AR

…आयकर अपील"य अ"धकरण, राजकोट "यायपीठ, राजकोट । IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER & MS. MADHUMITA ROY, JUDICIAL MEMBER Sr. Asstt. Name of Name of ITA No. No. Year Appellant Respondent Deputy Commissioner of M/s. H.D. Income-tax, Enterprise, 1st Floor, Pooja 1. 110/Rjt/2016 2011-12 Gandhidham Circle, Complex, Station Gandhidham- Road, Bhuj-Kutch Kutch Assistant Commissioner of Income-tax 2. 205/Rjt/2016 2012-13 Gandhidham -do- Circle, Gandhidham- Kutch 3. 237/Rjt/2016 2013-14 -do- -do- (अपीलाथ" /Appellant) (""यथ" / Respondent) .. अपीलाथ" ओर से /…

ACIT, Circle - 15(1), Kolkata vs. M/S. Abci Infrastructures Pvt. Ltd., Kolkata

Appeal is dismissed

ITA 1084/KOL/2018[2012-13]Status: DisposedITAT Kolkata10 Jan 2020AY 2012-13

Bench: Shri J.Sudhakar Reddy & Shri S.S.Godaraassessment Year: 2012-13

Section 143(3)

…ss depreciation, while the AR has made the case that the tipprs are used for the transportation of goods, although the hire charges are received directly. Reliance has been made by the AR on the decision of Bombay High Court in the case of CIT vs. S.C. Thakur 322 ITR 463. This case of Bombay High Court is identical to the case of the assessee. Reliance has been made on the CBDT’s Circular No. 609 dt. 29/07/1991. This circular talks about the higher depreciation on motor lorries used in the assessee’s business of transportation of goods on hire. The AR has made out the case that the decisions cited and CBDT’s circ…

The ACIT, Circle-5, Baroda vs. Shri Mukesh M.Patel, Baroda

ITA 2221/AHD/2014[2008-09]Status: DisposedITAT Ahmedabad19 May 2017AY 2008-09

Bench: Shri N.K. Billaiya & Shri Mahavir Prasad)

For Appellant: Shri James Kurian, Sr. D.RFor Respondent: None
Section 32

…transportation of waste belonging to Vadodara Municipal Corporation on hire. Drawing support from the CBDT circular No. 652 dated 14.06.1993 and also from the 3 . A.Y. 2008-09 decision of the Hon’ble High Court of Bombay in the case of S.C. Thakur & Brothers 322 ITR 463, the ld. CIT(A) came to the conclusion that business of running motor lorries on hire does not necessarily mean that motor lorries should be given on hire to other parties. Even, if the appellant is a transporter and is in the business of transportation of goods on hire for other persons, it also amounts to business of running motor lorries on hi…

DCIT, Udupi vs. Sri. Prashanth Laxman Prabhu, Kumta

In the result, appeal of the Revenue stands dismissed

ITA 641/BANG/2014[2009 - 10]Status: DisposedITAT Bangalore03 Jul 2015

Bench: Smt. P. Madhavi Devi

For Appellant: Shri. Suresh Muthukrishna, CAFor Respondent: Dr. P. K. Srihari, Addl.CIT

…running motor lorries on hire was one of facts. Further according to him, Hon’ble Bombay High Court in a subsequent judgment, after considering the judgment of Hon’ble Apex Court in Gupta Global Exim P. Ltd (supra), in the case of CIT v. S. C. Thakur & Bros (322 ITR 463) had held that even a civil contractor could claim enhanced depreciation rates, if the vehicles were given out by it on hire and hire charges were received and accounted. 07. We have perused the orders and heard the rival contentions. AO himself has, at para 4 of the assessment order given the copy of ledger extract of the assessee for the re…

CIT v. S.C. Thakur (322 ITR 463) — Cited in 15 Judgments | BharatTax