Commissioner of Income-tax v. Kishorilal Santoshilal

Sanjay Kumar Karnani, Jaipur vs. ACIT, Central Circle-3, Jaipur

In the result, all appeals of the assessee are disposed off in terms of

Bench: AO on 12-04-2021 18. Reply filed before AO on 15-07-2021 19. Additional Written Submissions filed before CIT(A) for AY 2014-15 on 11-11-2024 20. Written Submissions filed before CIT(A) for AY 2014-15 21. Written Submissions filed before CIT(A) for AY 2015-16 on 10-10-2024 22. Written Submissions filed before CIT(A) for AY 2016-17 on 10-10-2024 23. Written Submissions filed before CIT(A) for AY 2017-18 on 15-10-2024 24. Written Submissions filed before CIT(A) for AY 2018-19 on 15-10-2024 25.

…irm) from partner or from any other person. The appellant is required to show and prove the satisfaction of conditions of section 68 even in case of credit In the case of Commissioner of Income-tax v. Kishorilal Santoshilal [1995] 216 ITR 9 (Rajasthan)/[1995] 129 CTR 450 (Rajasthan) [06-02-1995), it has been held that cash credit entry in books of firm in partner's account or in respect of any credit by third party stands on same footing and, if firm is not in position to establish genuineness of such credit entry then it can be added as income from undisclosed sources in hands of assessee-firm. In that case duri…

Sanjay Kumar Karnani, Jaipur vs. ACIT, Central Circle-3, Jaipur

In the result, all appeals of the assessee are disposed off in terms of

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

…irm) from partner or from any other person. The appellant is required to show and prove the satisfaction of conditions of section 68 even in case of credit In the case of Commissioner of Income-tax v. Kishorilal Santoshilal [1995] 216 ITR 9 (Rajasthan)/[1995] 129 CTR 450 (Rajasthan) [06-02-1995), it has been held that cash credit entry in books of firm in partner's account or in respect of any credit by third party stands on same footing and, if firm is not in position to establish genuineness of such credit entry then it can be added as income from undisclosed sources in hands of assessee-firm. In that case duri…

Shri Ambica Garments, Jodhpur vs. ACIT, Central Circle-3, Jaipur

In the result, all appeals of the assessee are disposed off in terms of

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

…irm) from partner or from any other person. The appellant is required to show and prove the satisfaction of conditions of section 68 even in case of credit In the case of Commissioner of Income-tax v. Kishorilal Santoshilal [1995] 216 ITR 9 (Rajasthan)/[1995] 129 CTR 450 (Rajasthan) [06-02-1995), it has been held that cash credit entry in books of firm in partner's account or in respect of any credit by third party stands on same footing and, if firm is not in position to establish genuineness of such credit entry then it can be added as income from undisclosed sources in hands of assessee-firm. In that case duri…

Shri Ambica Garments, Jodhpur vs. ACIT, Cental Circle-3, Jaipur, Jodhpur

In the result, all appeals of the assessee are disposed off in terms of

…irm) from partner or from any other person. The appellant is required to show and prove the satisfaction of conditions of section 68 even in case of credit In the case of Commissioner of Income-tax v. Kishorilal Santoshilal [1995] 216 ITR 9 (Rajasthan)/[1995] 129 CTR 450 (Rajasthan) [06-02-1995), it has been held that cash credit entry in books of firm in partner's account or in respect of any credit by third party stands on same footing and, if firm is not in position to establish genuineness of such credit entry then it can be added as income from undisclosed sources in hands of assessee-firm. In that case duri…

Shri Ambica Garments, Jodhpur vs. ACIT, Cental Circle-3, Jaipur

In the result, all appeals of the assessee are disposed off in terms of

…irm) from partner or from any other person. The appellant is required to show and prove the satisfaction of conditions of section 68 even in case of credit In the case of Commissioner of Income-tax v. Kishorilal Santoshilal [1995] 216 ITR 9 (Rajasthan)/[1995] 129 CTR 450 (Rajasthan) [06-02-1995), it has been held that cash credit entry in books of firm in partner's account or in respect of any credit by third party stands on same footing and, if firm is not in position to establish genuineness of such credit entry then it can be added as income from undisclosed sources in hands of assessee-firm. In that case duri…

Shri Ambica Garments, Jodhpur vs. ACIT, Cental Circle-3, Jaipur

…irm) from partner or from any other person. The appellant is required to show and prove the satisfaction of conditions of section 68 even in case of credit In the case of Commissioner of Income-tax v. Kishorilal Santoshilal [1995] 216 ITR 9 (Rajasthan)/[1995] 129 CTR 450 (Rajasthan) [06-02-1995), it has been held that cash credit entry in books of firm in partner's account or in respect of any credit by third party stands on same footing and, if firm is not in position to establish genuineness of such credit entry then it can be added as income from undisclosed sources in hands of assessee-firm. In that case duri…