CIT v. Shrishakti Trading Co.

207 ITR 442High Court1994#23568 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 352,026 Indian tax judgments — from 2025 to 2025.

Sections most often in play

Section 11Section 12Section 12AASection 131Section 132Section 133ASection 139(4)Section 147

Issues it is cited on

section 133a(3)(iii)survey under section 133asection 139(4)section 292csection 292documents seizedsection 12aasection 29section 132asection 234bsection 234asection 133

Judgments citing CIT v. Shrishakti Trading Co.

Pushpa Vidya Niketan Samiti, Kota vs. Acitdcit, Central Circle, Kota

ITA 315/JPR/2024[2017-18]Status: DisposedITAT Jaipur24 Mar 2025AY 2017-18

Bench: Dr. S. Seethalakshmi & Shri Gagan Goyal

For Appellant: Mr. Mahendra Gargieya, Adv. &For Respondent: Mr. Anup Singh, Addl. CIT- Ld. DR
Section 11Section 131Section 133ASection 234BSection 250

…n held that in a fiscal statute the Court should not permit a wider or more extensive obligation to be cast upon the subject than the clear language of the fiscal statute lays down. In the case of CIT v. Shrishakti Trading Co. [1994] 118 CTR (Bom) 196: [1994] 207 ITR 442 (Bom), it has been held that it is well-settled that legal fictions are for a definite purpose and they are limited for the purpose for which they are created and should not be extended beyond that legitimate field. 11. Moreover, other than this calculation sheets found at the premises of M/s. Quick Advertisement Co. no further working carried o…

Pushpa Vidya Niketan Samiti, Kota vs. Acitdcit, Central Circle, Kota

ITA 314/JPR/2024[2016-17]Status: DisposedITAT Jaipur24 Mar 2025AY 2016-17

Bench: Dr. S. Seethalakshmi & Shri Gagan Goyal

For Appellant: Mr. Mahendra Gargieya, Adv. &For Respondent: Mr. Anup Singh, Addl. CIT- Ld. DR
Section 11Section 131Section 133ASection 234BSection 250

…n held that in a fiscal statute the Court should not permit a wider or more extensive obligation to be cast upon the subject than the clear language of the fiscal statute lays down. In the case of CIT v. Shrishakti Trading Co. [1994] 118 CTR (Bom) 196: [1994] 207 ITR 442 (Bom), it has been held that it is well-settled that legal fictions are for a definite purpose and they are limited for the purpose for which they are created and should not be extended beyond that legitimate field. 11. Moreover, other than this calculation sheets found at the premises of M/s. Quick Advertisement Co. no further working carried o…

Pushpa Vidya Niketan Samiti, Kota vs. ACIT DCIT, Central Circle, Kota

ITA 313/JPR/2024[2015-16]Status: DisposedITAT Jaipur24 Mar 2025AY 2015-16

Bench: Dr. S. Seethalakshmi & Shri Gagan Goyal

For Appellant: Mr. Mahendra Gargieya, Adv. &For Respondent: Mr. Anup Singh, Addl. CIT- Ld. DR
Section 11Section 131Section 133ASection 234BSection 250

…n held that in a fiscal statute the Court should not permit a wider or more extensive obligation to be cast upon the subject than the clear language of the fiscal statute lays down. In the case of CIT v. Shrishakti Trading Co. [1994] 118 CTR (Bom) 196: [1994] 207 ITR 442 (Bom), it has been held that it is well-settled that legal fictions are for a definite purpose and they are limited for the purpose for which they are created and should not be extended beyond that legitimate field. 11. Moreover, other than this calculation sheets found at the premises of M/s. Quick Advertisement Co. no further working carried o…

CIT v. Shrishakti Trading Co. (207 ITR 442) — Cited in 3 Judgments | BharatTax