Which sections of the Income Tax Act does Commissioner of Income Tax v. Noida Toll Bridge Co. Ltd. come up under?

It is most often cited in judgments turning on Section 271D, Section 271E, Section 269SS, Section 269T, Section 273B, Section 275.

Commissioner of Income Tax v. Noida Toll Bridge Co. Ltd.

Q: How many judgments cite Commissioner of Income Tax v. Noida Toll Bridge Co. Ltd.?

121 judgments on BharatTax cite Commissioner of Income Tax v. Noida Toll Bridge Co. Ltd. (262 ITR 260), spanning 2011 to 2025.

262 ITR 260High Court2003#866 most cited

What is Commissioner of Income Tax v. Noida Toll Bridge Co. Ltd. authority for?

Journal entries for accepting or repaying loans and deposits, without any actual cash transaction, do not violate the provisions of Section 269SS or Section 269T of the Income Tax Act. Consequently, such transactions do not attract penalties under Section 271D or Section 271E.

121

judgments rely on this decision, according to BharatTax’s citation analysis of 367,735 Indian tax judgments — from 2011 to 2025.

Also referred to as

CIT v. Noida Toll Bridge Co. Ltd. · Section 269SS journal entry · Section 269T journal entry · Penalty under Section 271D · Penalty under Section 271E · Loan repayment journal entry · Deposit acceptance journal entry · No cash payment · Journal entry · Contravention of 269SS 269T · Deemed cash transaction · Section 273B reasonable cause

Also reported as

30 Taxmann.com 207139 Taxmann 115

Sections most often in play

Section 271D Section 271E Section 269SS Section 269T Section 273B Section 275 Section 143(3)Section 143

Issues it is cited on

section 275(1)(a)section 275(1)penalty under section 271e penalty under section 271d section 275(1)(c)section 269t section 271e section 269s section 273 section 275 section 269ss section 271d

Judgments citing Commissioner of Income Tax v. Noida Toll Bridge Co. Ltd.

CIT vs. Jetlife India Ltd

ITA - 1276 / 2011HC Delhi13 Dec 2011

Section 2Section 2(12)Section 260ASection 269TSection 271E

…accordingly there was no violation of 2011:DHC:6371-DB ITA 1276/2011 & 1277/2011 Page 3 of 5 Section 269T in view of the judgment of this Court in CIT Vs. Noida Toll Bridge Company Ltd. (2003) 260 ITR 262. 5. The nature and character of the Golden Bonds Scheme have been discussed in detail in the order passed by the Commissioner of Income Tax (Appeals). The aforesaid bonds were in nature of optional fully convertible debentures. The subscribers to these bonds had option to redeem them on expiry of 38 months or 58 months from the date of a…