CIT v. Williamson Financial Services

165 Taxmann 638Supreme Court of India2007#1682 most cited

What is CIT v. Williamson Financial Services authority for?

Income-tax is levied on the total income of an assessee, not on gross receipts. The tax is on income, and deductions for expenditure are permissible.

67

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2026.

Also referred to as

CIT v. Williamson Financial Services · section 4 · gross receipts · total income · income chargeable to tax · unrecorded expenses · presumptive income · rejection of books of account

Sections most often in play

Section 143(3)Section 147Section 148Section 145(3)Section 133ASection 132Section 142(1)Section 151

Issues it is cited on

on money receiptpenalty under section 271esection 145(2)project completion methodconstruction pesection 199penalty under section 271don-moneycorpus fundsection 269trejection of books of accountsection 53

Judgments citing CIT v. Williamson Financial Services

Yugaandhar Housing Pvt Ltd, Vijayawada vs. ACIT, Central Cercle, Vijayawada

In the result, all the six appeals of the assessee are allowed

ITA 85/VIZ/2022[2014-2015]Status: DisposedITAT Visakhapatnam30 Aug 2022AY 2014-2015

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Ble

For Appellant: Sri MV Prasad, CAFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 132(4)Section 143(3)

…आयकर अपीऱीयअधिकरण, विशाखापटणम पीठ, विशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री दुव्िूरु आर एऱ रेड्डी, न्याययक सदस्य एिं श्री एस बाऱाकृष्णन, ऱेखा सदस्य के समक्ष BEFORE SHRI DUVVURU RL REDDY, HON’BLE JUDICIAL MEMBER & SHRI S BALAKRISHNAN, HON’BLE ACCOUNTANT MEMBER आयकर अऩीऱ सं./ I.T.A. Nos. 83, 84, 85, 86, 87 & 88/Viz/2022 (ननधधारण वषा / AYs: 2012-13, 2013-14, 2014-15, 2015-16, 2016-17 & 2018-19) M/s. Yugaandhar Housing Pvt Vs. Asst. Commissioner of Ltd., Income Tax, Vijayawada. Central Circle, PAN: AAACY 4328 C Vijayawada. (अऩीऱधथी/ Appellant) (प्रत्यथी/ Respondent) अ…

Yugaandhar Housing Pvt Ltd, Vijayawada vs. ACIT, Central Cercle, Vijayawada

In the result, all the six appeals of the assessee are allowed

ITA 84/VIZ/2022[2013-2014]Status: DisposedITAT Visakhapatnam30 Aug 2022AY 2013-2014

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Ble

For Appellant: Sri MV Prasad, CAFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 132(4)Section 143(3)

…आयकर अपीऱीयअधिकरण, विशाखापटणम पीठ, विशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री दुव्िूरु आर एऱ रेड्डी, न्याययक सदस्य एिं श्री एस बाऱाकृष्णन, ऱेखा सदस्य के समक्ष BEFORE SHRI DUVVURU RL REDDY, HON’BLE JUDICIAL MEMBER & SHRI S BALAKRISHNAN, HON’BLE ACCOUNTANT MEMBER आयकर अऩीऱ सं./ I.T.A. Nos. 83, 84, 85, 86, 87 & 88/Viz/2022 (ननधधारण वषा / AYs: 2012-13, 2013-14, 2014-15, 2015-16, 2016-17 & 2018-19) M/s. Yugaandhar Housing Pvt Vs. Asst. Commissioner of Ltd., Income Tax, Vijayawada. Central Circle, PAN: AAACY 4328 C Vijayawada. (अऩीऱधथी/ Appellant) (प्रत्यथी/ Respondent) अ…

Yugaandhar Housing Pvt Ltd, Vijayawada vs. ACIT, Central Cercle, Vijayawada

In the result, all the six appeals of the assessee are allowed

ITA 83/VIZ/2022[2012-2013]Status: DisposedITAT Visakhapatnam30 Aug 2022AY 2012-2013

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Ble

For Appellant: Sri MV Prasad, CAFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 132(4)Section 143(3)

…आयकर अपीऱीयअधिकरण, विशाखापटणम पीठ, विशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री दुव्िूरु आर एऱ रेड्डी, न्याययक सदस्य एिं श्री एस बाऱाकृष्णन, ऱेखा सदस्य के समक्ष BEFORE SHRI DUVVURU RL REDDY, HON’BLE JUDICIAL MEMBER & SHRI S BALAKRISHNAN, HON’BLE ACCOUNTANT MEMBER आयकर अऩीऱ सं./ I.T.A. Nos. 83, 84, 85, 86, 87 & 88/Viz/2022 (ननधधारण वषा / AYs: 2012-13, 2013-14, 2014-15, 2015-16, 2016-17 & 2018-19) M/s. Yugaandhar Housing Pvt Vs. Asst. Commissioner of Ltd., Income Tax, Vijayawada. Central Circle, PAN: AAACY 4328 C Vijayawada. (अऩीऱधथी/ Appellant) (प्रत्यथी/ Respondent) अ…

M/S Sreedhar Cce, Vijayawada vs. Assistent Commissioner of Income Tax, Vijayawada

In the result, appeal of the assessee is allowed

ITA 129/VIZ/2022[AY 2018-19]Status: DisposedITAT Visakhapatnam21 Jul 2022

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./ I.T.A. Nos. 127, 128 & 129/Viz/2022 & S.A. Nos.02, 03 & 04 Arising Out Of Ita Nos. 127, 128 & 129/Viz/2022 (धनधाारण िर्ा / Assessment Year : 2016-17, 2017-18 & 2018-19) M/S. Sreedhars Cce, Vs. Asst. Commissioner Of D.No.29-6-6/1, Vani Nikethan Income Tax, Building, Suryaraopet, Kaleswara Central Circle, Rao Road, Vijayawada, Vijayawada. Andhra Pradesh. Pan: Abyfs 5082 K (अपीलाथी/ Appellant) (प्रत्यथी/ Respondent) अपीलाथी की ओर से/ Appellant By : Sri C. Subrahmanyam, Ca प्रत्याथी की ओर से / Respondent By : Sri Mn Murthy Naik, Cit-Dr सुनिाई की तारीख / Date Of Hearing : 23/06/2022 घोर्णा की तारीख/Date Of : 21/07/2022 Pronouncement O R D E R Per S. Balakrishnan:

For Appellant: Sri C. Subrahmanyam, CAFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 131Section 133ASection 143(2)Section 143(3)Section 144Section 147Section 148Section 250

…आयकर अपीलीयअधधकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री दुव्िूरु आर एल रेड्डी, न्याधयक सदस्य एिं श्री एस बालाकृष्णन, लेखा सदस्य के समक्ष BEFORE SHRI DUVVURU RL REDDY, HON’BLE JUDICIAL MEMBER & SHRI S BALAKRISHNAN, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./ I.T.A. Nos. 127, 128 & 129/Viz/2022 & S.A. Nos.02, 03 & 04 arising out of ITA Nos. 127, 128 & 129/Viz/2022 (धनधाारण िर्ा / Assessment Year : 2016-17, 2017-18 & 2018-19) M/s. Sreedhars CCE, Vs. Asst. Commissioner of D.No.29-6-6/1, Vani Nikethan Income Tax, Building, Suryaraopet, Kaleswara Central…

M/S. Sreedhars Cce, Vijayawada vs. Assistant Commissioner of Income Tax, Vijayawada

In the result, appeal of the assessee is allowed

ITA 128/VIZ/2022[AY 2017-18]Status: DisposedITAT Visakhapatnam21 Jul 2022

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./ I.T.A. Nos. 127, 128 & 129/Viz/2022 & S.A. Nos.02, 03 & 04 Arising Out Of Ita Nos. 127, 128 & 129/Viz/2022 (धनधाारण िर्ा / Assessment Year : 2016-17, 2017-18 & 2018-19) M/S. Sreedhars Cce, Vs. Asst. Commissioner Of D.No.29-6-6/1, Vani Nikethan Income Tax, Building, Suryaraopet, Kaleswara Central Circle, Rao Road, Vijayawada, Vijayawada. Andhra Pradesh. Pan: Abyfs 5082 K (अपीलाथी/ Appellant) (प्रत्यथी/ Respondent) अपीलाथी की ओर से/ Appellant By : Sri C. Subrahmanyam, Ca प्रत्याथी की ओर से / Respondent By : Sri Mn Murthy Naik, Cit-Dr सुनिाई की तारीख / Date Of Hearing : 23/06/2022 घोर्णा की तारीख/Date Of : 21/07/2022 Pronouncement O R D E R Per S. Balakrishnan:

For Appellant: Sri C. Subrahmanyam, CAFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 131Section 133ASection 143(2)Section 143(3)Section 144Section 147Section 148Section 250

…आयकर अपीलीयअधधकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री दुव्िूरु आर एल रेड्डी, न्याधयक सदस्य एिं श्री एस बालाकृष्णन, लेखा सदस्य के समक्ष BEFORE SHRI DUVVURU RL REDDY, HON’BLE JUDICIAL MEMBER & SHRI S BALAKRISHNAN, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./ I.T.A. Nos. 127, 128 & 129/Viz/2022 & S.A. Nos.02, 03 & 04 arising out of ITA Nos. 127, 128 & 129/Viz/2022 (धनधाारण िर्ा / Assessment Year : 2016-17, 2017-18 & 2018-19) M/s. Sreedhars CCE, Vs. Asst. Commissioner of D.No.29-6-6/1, Vani Nikethan Income Tax, Building, Suryaraopet, Kaleswara Central…

M/S Sreedhars Cce, Vijayawada vs. Assistant Commissioner of Income Tax, Vijayawada

In the result, appeal of the assessee is allowed

ITA 127/VIZ/2022[2016-17]Status: DisposedITAT Visakhapatnam21 Jul 2022AY 2016-17

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./ I.T.A. Nos. 127, 128 & 129/Viz/2022 & S.A. Nos.02, 03 & 04 Arising Out Of Ita Nos. 127, 128 & 129/Viz/2022 (धनधाारण िर्ा / Assessment Year : 2016-17, 2017-18 & 2018-19) M/S. Sreedhars Cce, Vs. Asst. Commissioner Of D.No.29-6-6/1, Vani Nikethan Income Tax, Building, Suryaraopet, Kaleswara Central Circle, Rao Road, Vijayawada, Vijayawada. Andhra Pradesh. Pan: Abyfs 5082 K (अपीलाथी/ Appellant) (प्रत्यथी/ Respondent) अपीलाथी की ओर से/ Appellant By : Sri C. Subrahmanyam, Ca प्रत्याथी की ओर से / Respondent By : Sri Mn Murthy Naik, Cit-Dr सुनिाई की तारीख / Date Of Hearing : 23/06/2022 घोर्णा की तारीख/Date Of : 21/07/2022 Pronouncement O R D E R Per S. Balakrishnan:

For Appellant: Sri C. Subrahmanyam, CAFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 131Section 133ASection 143(2)Section 143(3)Section 144Section 147Section 148Section 250

…आयकर अपीलीयअधधकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री दुव्िूरु आर एल रेड्डी, न्याधयक सदस्य एिं श्री एस बालाकृष्णन, लेखा सदस्य के समक्ष BEFORE SHRI DUVVURU RL REDDY, HON’BLE JUDICIAL MEMBER & SHRI S BALAKRISHNAN, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./ I.T.A. Nos. 127, 128 & 129/Viz/2022 & S.A. Nos.02, 03 & 04 arising out of ITA Nos. 127, 128 & 129/Viz/2022 (धनधाारण िर्ा / Assessment Year : 2016-17, 2017-18 & 2018-19) M/s. Sreedhars CCE, Vs. Asst. Commissioner of D.No.29-6-6/1, Vani Nikethan Income Tax, Building, Suryaraopet, Kaleswara Central…

DCIT, New Delhi vs. M/S. Coster India Packaging Pvt. Ltd., New Delhi

In the result the appeal of the revenue is dismissed

ITA 1740/DEL/2014[2009-10]Status: DisposedITAT Delhi18 Dec 2015AY 2009-10

Bench: Shri Vijay Pal Raodcit, Coster India Packaging Circle-3(1), Pvt. Ltd, Vs. New Delhi 3/138, Asaf Ali Road, New Delhi Pan:Aafcs6667R (Assessee ) (Revenue)

For Appellant: Ms. Aruna Mittal, CAFor Respondent: Dr. Anjula Jain, Sr. DR
Section 10Section 10A

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “SMC-II”: NEW DELHI BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER DCIT, Coster India Packaging Circle-3(1), Pvt. Ltd, Vs. New Delhi 3/138, Asaf Ali Road, New Delhi PAN:AAFCS6667R (Assessee ) (Revenue) Assessee by : Ms. Aruna Mittal, CA Revenue by : Dr. Anjula Jain, Sr. DR Date of Hearing 14.12.2015 Date of pronouncement 18.12.2015 O R D E R VIJAY PAL RAO, JUDICIAL MEMBER This appeal of the revenue is directed against the order dated 23.12.2013 of ld. CIT(A)-VI, New Delhi for the Assessment Year 2009-10. 2. The revenue has raised the following grounds:- “1. Whether the l…