Further in CIT v. Govind Agencies (P) Ltd.

295 ITR 290High Court2007#20445 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2025.

Sections most often in play

Section 132Section 132(1)Section 142(1)Section 143(3)Section 145(3)Section 153ASection 153CSection 234A

Judgments citing Further in CIT v. Govind Agencies (P) Ltd.

ASHIANA BUILDPROP PRIVATE LIMITED,UDAIPUR vs. DCIT, CENTRAL CIRCLE-1, UDIAPUR, UDAIPUR

ITA 709/JODH/2024[2016-17]Status: DisposedITAT Jodhpur26 May 2025AY 2016-17

Bench: DR. MITHA LAL MEENA (Accountant Member), DR. S. SEETHALAKSHMI (Judicial Member)

Section 132Section 145(3)Section 153ASection 234ASection 250

…to receive any income. Kindly refer M/s Gopichand Gangabishan v/s AO 30 TW 213(JP) where it has been held that the AO nowhere stated or bring any evidence on record that any such interest was received by the appellant refer In CIT v/s Govind Agencies (P) Ltd 295 ITR 290(All). And here the reality was that no profit or land had been received by the assessee or not proved by the AO. Also refer Brahamputra Capital & Financial Services Ltd v/s ITO(Supra), CIT v/s Govind Agencies(P) Ltd. 295 ITR 290(All). In the case of CIT vs. Jaipur Golden Transport Co. (Regd.)(2009) 183 TAXMAN 0480(Del)held that As noted by the Tr…

ASHIANA BUILDPROP PRIVATE LIMITED,UDAIPUR vs. DCIT, CENTRAL CIRCLE-1, UDAIPUR, UDAIPUR

ITA 706/JODH/2024[2013-14]Status: DisposedITAT Jodhpur26 May 2025AY 2013-14
Section 132Section 145(3)Section 153ASection 234ASection 250

…receive any income. Kindly refer M/s Gopichand Gangabishan v/s\nAO 30 TW 213(JP) where it has been held that the AO nowhere stated or bring any\nevidence on record that any such interest was received by the appellant refer In CIT v/s\nGovind Agencies (P) Ltd 295 ITR 290(All). And here the reality was that no profit or\nland had been received by the assessee or not proved by the AO. Also refer Brahamputra\nCapital & Financial Services Ltd v/s ITO(Supra), CIT v/s Govind Agencies(P) Ltd. 295\nITR 290(All).\nIn the case of CIT vs. Jaipur Golden Transport Co. (Regd.)(2009) 183 TAXMAN\n0480(Del)held that As noted by t…

ACIT, NEW DELHI vs. SH. CHITTRANJAN DUA, NEW DELHI

In the result, whereas appeal of the revenue is dismissed, appeal of the assessee is allowed

ITA 5884/DEL/2015[2011-12]Status: DisposedITAT Delhi29 Oct 2018AY 2011-12

Bench: Shri G.D. Agarwal & Shri K.Narasimha Charyassessment Year: 2011-12 Acit, Circle 61(1), Vs Shri Chittranjan Dua, New Delhi 88, Sunder Nagar,New Delhi. Pqa: Aacpj6311R Assessment Year: 2011-12 Shri Chittranjan Dua, Vs Acit, Circle 61(1), 88, Sunder Nagar, New Delhi New Delhi. Pqa: Aacpj6311R Appellant Respondent Assessee By S/Shri Pradeep Dinodia, Ca & R.K. Kapoor, Ca Revenue By Shri B.S. Anant, Sr.Dr Date Of Hearing 3.10.2018 Date Of Pronouncement 29.10.2018

…me or its receipt, but the substance of the matter is the “income”. If income does not result at all, there can be no tax even though it is possible to reach a hypothetical income which was never materialized. Further in CIT vs Govind Agencies (P) Ltd. (2007) 295 ITR 290 (All), it was held that the earning of income whether actual or notional, has to be seen from the view point of prudent assessee and if in a given circumstance, the assessee decides to forego any income on justifiable grounds, there does not arise any question of bringing to tax any such notional income. The real income theory stated in the case…

MR. CHITTRANJAN DUA,NEW DELHI vs. ACIT, NEW DELHI

In the result, whereas appeal of the revenue is dismissed, appeal of the assessee is allowed

ITA 5803/DEL/2015[2011-12]Status: DisposedITAT Delhi29 Oct 2018AY 2011-12

Bench: Shri G.D. Agarwal & Shri K.Narasimha Charyassessment Year: 2011-12 Acit, Circle 61(1), Vs Shri Chittranjan Dua, New Delhi 88, Sunder Nagar,New Delhi. Pqa: Aacpj6311R Assessment Year: 2011-12 Shri Chittranjan Dua, Vs Acit, Circle 61(1), 88, Sunder Nagar, New Delhi New Delhi. Pqa: Aacpj6311R Appellant Respondent Assessee By S/Shri Pradeep Dinodia, Ca & R.K. Kapoor, Ca Revenue By Shri B.S. Anant, Sr.Dr Date Of Hearing 3.10.2018 Date Of Pronouncement 29.10.2018

…me or its receipt, but the substance of the matter is the “income”. If income does not result at all, there can be no tax even though it is possible to reach a hypothetical income which was never materialized. Further in CIT vs Govind Agencies (P) Ltd. (2007) 295 ITR 290 (All), it was held that the earning of income whether actual or notional, has to be seen from the view point of prudent assessee and if in a given circumstance, the assessee decides to forego any income on justifiable grounds, there does not arise any question of bringing to tax any such notional income. The real income theory stated in the case…

Further in CIT v. Govind Agencies (P) Ltd. (295 ITR 290) — Cited in 4 Judgments | BharatTax