CIT v. Triveniprasad Pannalal

228 ITR 680High Court1997#20045 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2014 to 2017.

Judgments citing CIT v. Triveniprasad Pannalal

M/S MANGLIK ENTERPRISES,MEERUT vs. ITO, MEERUT

In the result the ground is allowed for statistical purposes

ITA 5876/DEL/2016[1999-2000]Status: DisposedITAT Delhi03 Feb 2017AY 1999-2000

Bench: Shri S.V. Mehrotra

For Appellant: Shri Vinod Kumar GoelFor Respondent: Shri S.K. Jain, Sr. DR

Section 148Section 40ASection 40A(3)

…gate of the payments made to a party in the course of the day as recorded in the cash book. ” It is relevant to observe that SLP filed against the aforesaid decision is dismissed by the Hon’ble Supreme Court. (2). In the case of CIT vs. Triveniprasad Pannalal 228 ITR 680 their Lordships observed as under: - “Section 4QA(3) of the Income-tax Act, 1961, says that the assessee should not incur any expenditure in a sum exceeding Rs.2,5000 otherwise than by a crossed Cheque drawn on a bank or by a crossed Assessment Years : 1999-2000 & 2000-2001 bank draft. Such expenditure shall not be allowed as deduction. Therefor…

SHI vs. HAKTI TRANSPORT SANGH,THANEVS.I.T.O. WD.1, PANVEL

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

ITA 7515/MUM/2011[2005-06]Status: DisposedITAT Mumbai13 Jun 2016AY 2005-06

Bench: Shri C.N. Prasad & Shri Ramit Kocharआयकर अपील सं./I.T.A. No.7515/Mum/2011 ("नधा"रण वष" / Assessment Year : 2005-06) Shivshakti Transport Sangh, Income Tax Officer, बनाम/ K.B. Amlani C.A., Ward– 1, V. 14 Malkans, Panvel. Lazras Rd., Charai, Thane (W) – 400 602. "थायी लेखा सं./Pan : Abbfs 5473-P .. (अपीलाथ" /Appellant) (""यथ" / Respondent)

For Respondent: Shri Vishwas Jadhav(D.R.)

Section 143(2)Section 143(3)Section 40A(3)Section 44

…axation 93(4)-76(Chd Trib.) 2. ITAT Madras Bench in the case of Taj Trading Co. v. ITO (1989) 35TTJ (Mad-Trib) 296. 3. Girdharila Goenka v. CIT (1989) 179 ITR 122(Cal.) 4. CIT v. Aloo Supply Co. (1980) 121 ITR 680 (Ori) 5. CIT v. Triveniprasad Pannalal (1997) 228 ITR 680 (M.P) 6. CIT v. Ashish Coal Coke Traders (1987) 163 ITR 174 (MP) 7. Navjivan Synthetics v. ACIT (2002) 168 taxation 5 (Ahd-Trib) 8. Western Indian Bakers v. DCIT (2003) 87 ITD 607 (Mum-Trib) 9. Shree Mahaveer Corporation v. ITO (2002) 258 ITR (AT) 55 (Bang Trib) 10. CIT v. P. Pravin & Co. (2005) 6(1) ITCL 21 (Guj HC), (2005) 274 ITR 534 (Guj). 11…

ACIT vs. M/S COASTAL ROAWAYS,

In the result, appeal by the Revenue is dismissed and the CO is partly allowed

ITA 1139/BANG/2013[2008-09]Status: DisposedITAT Bangalore08 Jan 2016AY 2008-09

Bench: Shri N.V.Vasudevan & Shri Inturi Rama Raoasst. Commissioner Of Income-Tax, Circle 1(1), Mangalore. … Appellant Vs. M/S. Coastal Roadways, D.No.4-64/11, Bantwal Chambers, Balikampady, Mangalore. … Respondent Pan:Aaffc 5977 M Cross Objn.No.35/Bang/2013 (In Ita No.1139/Bang/2013) (Assessment Year: 2008-09) (By The Assessee) ****** Revenue By: Dr. P.K.Srihari, Addl.Cit. Assessee By: Shri R.E.Balasubramaniyan, Ca. Date Of Hearing : 05/01/2016 Date Of Pronouncement: 08/01/2016 O R D E R Per N.V.Vasudevan, Jm:

For Appellant: Shri R.E.Balasubramaniyan, CAFor Respondent: Dr. P.K.Srihari, Addl.CIT

Section 143(3)Section 40A(3)

…ent by cash exceeds Rs 20,000/-, Rs. 40,000/- will not be allowed as a deduction in computing the total income of the taxpayer in accordance with the proposed amendment. 9. In an earlier case of CIT vs. Triveniprasad Pannalal (1997) 142 CTR (MP) 562 : (1997) 228 ITR 680 (MP), a sum of Rs. 48,850 was disallowed by the Assessing Officer under section 40A(3). The sum was the aggregate of a number of payments made with respect to the various transactions. When the controversy came up before the Madhya Pradesh High Court, the Court, concurring with the opinion of the Appellate Tribunal, held that the case was not hit…

COMMISSIONER OF INCOME TAX-XIII vs. HITESH BANSAL

The appeal of the Revenue is dismissed

ITA/801/2014HC Delhi22 Dec 2014

Section 40ASection 40A(3)

…the other view and reliance has been placed upon the decision of the Orissa High Court in Commissioner of Income Tax, Orissa versus Aloo Supply Co. (1980) 121 ITR 680 (Orissa) and the Madhya Pradesh High Court in CIT versus Treveni Prasad Pannalal (1997) 228 ITR 680 (MP). Another decision of the Allahabad High Court in Kiran Jaiswal versus ITO, ITA No.191/2008 decided on 3rd May, 2012 reported as 2013(1) ALJ 357 has been quoted. The decision in Aloo Supply Co. (supra) was pronounced on 18th December, 1979, interpreting the word “sum” in the following manner:- “The word "sum" has no statutory defini…