Dy. CIT v. Raja Udayshankar

7 SOT 680Income Tax Appellate Tribunal2006#16063 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2022.

Judgments citing Dy. CIT v. Raja Udayshankar

ACIT, Central Circle, Alwar vs. Shri Babu Lal Data, 2015-16

In the result, appeal of the revenue is dismissed

ITA 1232/JPR/2019[2016-17]Status: DisposedITAT Jaipur05 May 2022AY 2016-17
For Appellant: Sh. P. C. Parwal, CAFor Respondent: S. Naiyer Ali Najmi, CIT
Section 127Section 132Section 139Section 153A

…dited in the books of account. Section 68 is a deeming provision and it is to be strictly interpreted. Applicability of section 68 cannot be enlarged. Hence, section 68 is not applicable in respect of any entry in document - Dy. CIT v. Raja Udayshankar [2006] 7 SOT 680 (Bang.) If a diary is maintained as a memorandum book, it will be treated as 'book' for section 68 purposes.- ITO v. Chikkalingaiah [2006] 9 SOT 786 (Bang.) 7.4 Books of account do not mean cash book only. It would mean complete record which a businessman is required to maintain to record his day to day transactions. According to the well settled p…

ACIT, Central Circle, Alwar vs. Shri Babu Lal Data, 2015-16

In the result, appeal of the revenue is dismissed

ITA 1231/JPR/2019[2015-16]Status: DisposedITAT Jaipur05 May 2022AY 2015-16
For Appellant: Sh. P. C. Parwal, CAFor Respondent: S. Naiyer Ali Najmi, CIT
Section 127Section 132Section 139Section 153A

…dited in the books of account. Section 68 is a deeming provision and it is to be strictly interpreted. Applicability of section 68 cannot be enlarged. Hence, section 68 is not applicable in respect of any entry in document - Dy. CIT v. Raja Udayshankar [2006] 7 SOT 680 (Bang.) If a diary is maintained as a memorandum book, it will be treated as 'book' for section 68 purposes.- ITO v. Chikkalingaiah [2006] 9 SOT 786 (Bang.) 7.4 Books of account do not mean cash book only. It would mean complete record which a businessman is required to maintain to record his day to day transactions. According to the well settled p…

Shri Babu Lal Data, Alwar vs. DCIT, Central Circle, Alwar

In the result, appeal of the revenue is dismissed

ITA 1223/JPR/2019[2016-17]Status: DisposedITAT Jaipur05 May 2022AY 2016-17
For Appellant: Sh. P. C. Parwal, CAFor Respondent: S. Naiyer Ali Najmi, CIT
Section 127Section 132Section 139Section 153A

…dited in the books of account. Section 68 is a deeming provision and it is to be strictly interpreted. Applicability of section 68 cannot be enlarged. Hence, section 68 is not applicable in respect of any entry in document - Dy. CIT v. Raja Udayshankar [2006] 7 SOT 680 (Bang.) If a diary is maintained as a memorandum book, it will be treated as 'book' for section 68 purposes.- ITO v. Chikkalingaiah [2006] 9 SOT 786 (Bang.) 7.4 Books of account do not mean cash book only. It would mean complete record which a businessman is required to maintain to record his day to day transactions. According to the well settled p…

Shri Babu Lal Data, Alwar vs. DCIT, Central Circle, Alwar

In the result, appeal of the revenue is dismissed

ITA 1222/JPR/2019[2015-16]Status: DisposedITAT Jaipur05 May 2022AY 2015-16
For Appellant: Sh. P. C. Parwal, CAFor Respondent: S. Naiyer Ali Najmi, CIT
Section 127Section 132Section 139Section 153A

…dited in the books of account. Section 68 is a deeming provision and it is to be strictly interpreted. Applicability of section 68 cannot be enlarged. Hence, section 68 is not applicable in respect of any entry in document - Dy. CIT v. Raja Udayshankar [2006] 7 SOT 680 (Bang.) If a diary is maintained as a memorandum book, it will be treated as 'book' for section 68 purposes.- ITO v. Chikkalingaiah [2006] 9 SOT 786 (Bang.) 7.4 Books of account do not mean cash book only. It would mean complete record which a businessman is required to maintain to record his day to day transactions. According to the well settled p…

M/S Ekta Housing Pvt. Ltd., Mumbai vs. Dy. CIT Central Circle-6(2), Mumbai

The appeal of the revenue is dismissed

ITA 1732/MUM/2019[2013-14]Status: DisposedITAT Mumbai24 May 2021AY 2013-14

Bench: Shri S.Rifaur Rahman () & Shri Ravish Sood ()

…nd H. Gandhi (1983) 141 ITR 67 (Bom). Also reliance was placed on the order of the ITAT, Mumbai in the case of Mehul V. Vyas Vs. Income-Tax Officer (2017) 80 taxmann.com 311 (Mum) and that of the ITAT, Bangalore in the case of DCIT Vs. Raja Udayshankar (2006) 7 SOT 680 (Bang). 30. We have heard the authorised representatives for both the parties, perused the orders of the lower authorities and the material available on record, as well as considered the judicial pronouncements that have been pressed into service by them to drive home their respective contentions. After deliberating at length on the issue in questi…

Smt. Daxa Nareshbhai Santani, Ahmedabad vs. The Income Tax Officer, Ward-12(2), Ahmedabad

ITA 404/AHD/2014[2009-10]Status: DisposedITAT Ahmedabad13 Nov 2017AY 2009-10
For Appellant: Shri N. C. Amin, A.RFor Respondent: Shri Mahesh Jiwade, Sr. D.R
Section 133(6)Section 143(3)Section 69

…disclosed in the belated return could not be treated as undisclosed income once it has been disclosed, so belatedly. Reliance is placed on the following decisions: (i) Shan Trust v. Asst. CIT [2006] 5 SOT 761 (Ahd) (ii) Deputy CIT V. Raja Udayshankar [2006] 7 SOT 680 (Bang) (iii) Nagin Das M. Gondia v. Depytt CIT [2004] 83 TIJ (Mum) 151 (iv) Chandra Bhan v. Asst. CIT [2006] 98 ITO 6 (Agra) (v) C.P. Nanda v. Deputy CIT[2005] 144 Taxman (Mag) 13 (Pune)(Trib) (vi) CIT v. Kumkum Kohli (Mrs.) [2005] 2 76 ITR 589 (Delhi) (vii) Vidya Madanlal Malani (Sou) v.Asst. CIT[2000] 74 ITO 341 (Pune) ITA No. 404/Ahd/14 [Smt. D…

Dy. CIT v. Raja Udayshankar (7 SOT 680) — Cited in 6 Judgments | BharatTax