Ganesh Dass Piara Lai Jain v. ITO: 49 ITR(T)

194 TTJ 125Income Tax Appellate Tribunal#6281 most cited

What is Ganesh Dass Piara Lai Jain v. ITO: 49 ITR(T) authority for?

Purchases cannot be disallowed if sales in quantity and value have been accepted. Transactions with parties cannot be doubted and adjusted to the assessee's income solely because the parties failed to appear or respond to notices.

18

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2020 to 2022.

Also referred to as

Ganesh Dass Piara Lai Jain · purchase disallowance · sales accepted · transactions doubted · parties failure to appear · AO notice

Judgments citing Ganesh Dass Piara Lai Jain v. ITO: 49 ITR(T)

DCIT Central Circle- 19, New Delhi vs. Krbl Limited, Delhi

In the result, the appeal of the assessee on this ground is allowed

ITA 1344/DEL/2020[2016-17]Status: DisposedITAT Delhi09 May 2022AY 2016-17

Bench: Sh. A.D. Jaindr. B. R. R. Kumarita No. 1196/Del/2020 : Asstt. Year: 2010-11 Ita No. 1197/Del/2020 : Asstt. Year: 2011-12

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Ms. Meenakshi J. Goswami, CIT DR
Section 143(3)Section 153A

…sales in quantity and value have been accepted, corresponding purchase could not be disallowed.  Ashok Nanda vs. DCIT: 54 ITR(T) 54 (Indore Trib.)  ACIT vs. Mahesh Shah: 184 TTJ 702 (Mum)  Ganesh Dass Piara Lai Jain vs. ITO: 49 ITR(T)  Fancy Wear vs. ITO: 194 TTJ 125 (Mum)  ITO vs. Pushpal Kumar Das: ITA No. 1442/Kol./2012 101. The third argument being, transactions with parties cannot be doubted and adjustment thereof cannot be made to the income of the assessee, merely because the parties fail to appear or respond to notices issued by the Assessing Officer.  CIT vs. Fancy International: 166 Taxman 183 (…

DCIT Central Circle- 19, New Delhi vs. Krbl Limited, Delhi

In the result, the appeal of the assessee on this ground is allowed

ITA 1343/DEL/2020[2015-16]Status: DisposedITAT Delhi09 May 2022AY 2015-16

Bench: Sh. A.D. Jaindr. B. R. R. Kumarita No. 1196/Del/2020 : Asstt. Year: 2010-11 Ita No. 1197/Del/2020 : Asstt. Year: 2011-12

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Ms. Meenakshi J. Goswami, CIT DR
Section 143(3)Section 153A

…sales in quantity and value have been accepted, corresponding purchase could not be disallowed.  Ashok Nanda vs. DCIT: 54 ITR(T) 54 (Indore Trib.)  ACIT vs. Mahesh Shah: 184 TTJ 702 (Mum)  Ganesh Dass Piara Lai Jain vs. ITO: 49 ITR(T)  Fancy Wear vs. ITO: 194 TTJ 125 (Mum)  ITO vs. Pushpal Kumar Das: ITA No. 1442/Kol./2012 101. The third argument being, transactions with parties cannot be doubted and adjustment thereof cannot be made to the income of the assessee, merely because the parties fail to appear or respond to notices issued by the Assessing Officer.  CIT vs. Fancy International: 166 Taxman 183 (…

DCIT Central Circle- 19, New Delhi vs. Krbl Limited, Delhi

In the result, the appeal of the assessee on this ground is allowed

ITA 1342/DEL/2020[2014-15]Status: DisposedITAT Delhi09 May 2022AY 2014-15

Bench: Sh. A.D. Jaindr. B. R. R. Kumarita No. 1196/Del/2020 : Asstt. Year: 2010-11 Ita No. 1197/Del/2020 : Asstt. Year: 2011-12

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Ms. Meenakshi J. Goswami, CIT DR
Section 143(3)Section 153A

…sales in quantity and value have been accepted, corresponding purchase could not be disallowed.  Ashok Nanda vs. DCIT: 54 ITR(T) 54 (Indore Trib.)  ACIT vs. Mahesh Shah: 184 TTJ 702 (Mum)  Ganesh Dass Piara Lai Jain vs. ITO: 49 ITR(T)  Fancy Wear vs. ITO: 194 TTJ 125 (Mum)  ITO vs. Pushpal Kumar Das: ITA No. 1442/Kol./2012 101. The third argument being, transactions with parties cannot be doubted and adjustment thereof cannot be made to the income of the assessee, merely because the parties fail to appear or respond to notices issued by the Assessing Officer.  CIT vs. Fancy International: 166 Taxman 183 (…

DCIT Central Circle- 19, New Delhi vs. Krbl Limited, Delhi

In the result, the appeal of the assessee on this ground is allowed

ITA 1341/DEL/2020[2013-14]Status: DisposedITAT Delhi09 May 2022AY 2013-14

Bench: Sh. A.D. Jaindr. B. R. R. Kumarita No. 1196/Del/2020 : Asstt. Year: 2010-11 Ita No. 1197/Del/2020 : Asstt. Year: 2011-12

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Ms. Meenakshi J. Goswami, CIT DR
Section 143(3)Section 153A

…sales in quantity and value have been accepted, corresponding purchase could not be disallowed.  Ashok Nanda vs. DCIT: 54 ITR(T) 54 (Indore Trib.)  ACIT vs. Mahesh Shah: 184 TTJ 702 (Mum)  Ganesh Dass Piara Lai Jain vs. ITO: 49 ITR(T)  Fancy Wear vs. ITO: 194 TTJ 125 (Mum)  ITO vs. Pushpal Kumar Das: ITA No. 1442/Kol./2012 101. The third argument being, transactions with parties cannot be doubted and adjustment thereof cannot be made to the income of the assessee, merely because the parties fail to appear or respond to notices issued by the Assessing Officer.  CIT vs. Fancy International: 166 Taxman 183 (…

DCIT Central Circle- 19, New Delhi vs. Krbl Limited, Delhi

In the result, the appeal of the assessee on this ground is allowed

ITA 1340/DEL/2020[2012-13]Status: DisposedITAT Delhi09 May 2022AY 2012-13

Bench: Sh. A.D. Jaindr. B. R. R. Kumarita No. 1196/Del/2020 : Asstt. Year: 2010-11 Ita No. 1197/Del/2020 : Asstt. Year: 2011-12

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Ms. Meenakshi J. Goswami, CIT DR
Section 143(3)Section 153A

…sales in quantity and value have been accepted, corresponding purchase could not be disallowed.  Ashok Nanda vs. DCIT: 54 ITR(T) 54 (Indore Trib.)  ACIT vs. Mahesh Shah: 184 TTJ 702 (Mum)  Ganesh Dass Piara Lai Jain vs. ITO: 49 ITR(T)  Fancy Wear vs. ITO: 194 TTJ 125 (Mum)  ITO vs. Pushpal Kumar Das: ITA No. 1442/Kol./2012 101. The third argument being, transactions with parties cannot be doubted and adjustment thereof cannot be made to the income of the assessee, merely because the parties fail to appear or respond to notices issued by the Assessing Officer.  CIT vs. Fancy International: 166 Taxman 183 (…

DCIT Central Circle- 19, New Delhi vs. Krbl Limited, Delhi

In the result, the appeal of the assessee on this ground is allowed

ITA 1339/DEL/2020[2011-12]Status: DisposedITAT Delhi09 May 2022AY 2011-12

Bench: Sh. A.D. Jaindr. B. R. R. Kumarita No. 1196/Del/2020 : Asstt. Year: 2010-11 Ita No. 1197/Del/2020 : Asstt. Year: 2011-12

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Ms. Meenakshi J. Goswami, CIT DR
Section 143(3)Section 153A

…sales in quantity and value have been accepted, corresponding purchase could not be disallowed.  Ashok Nanda vs. DCIT: 54 ITR(T) 54 (Indore Trib.)  ACIT vs. Mahesh Shah: 184 TTJ 702 (Mum)  Ganesh Dass Piara Lai Jain vs. ITO: 49 ITR(T)  Fancy Wear vs. ITO: 194 TTJ 125 (Mum)  ITO vs. Pushpal Kumar Das: ITA No. 1442/Kol./2012 101. The third argument being, transactions with parties cannot be doubted and adjustment thereof cannot be made to the income of the assessee, merely because the parties fail to appear or respond to notices issued by the Assessing Officer.  CIT vs. Fancy International: 166 Taxman 183 (…

DCIT Central Circle- 19, New Delhi vs. Krbl Limited, Delhi

In the result, the appeal of the assessee on this ground is allowed

ITA 1338/DEL/2020[2010-11]Status: DisposedITAT Delhi09 May 2022AY 2010-11

Bench: Sh. A.D. Jaindr. B. R. R. Kumarita No. 1196/Del/2020 : Asstt. Year: 2010-11 Ita No. 1197/Del/2020 : Asstt. Year: 2011-12

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Ms. Meenakshi J. Goswami, CIT DR
Section 143(3)Section 153A

…sales in quantity and value have been accepted, corresponding purchase could not be disallowed.  Ashok Nanda vs. DCIT: 54 ITR(T) 54 (Indore Trib.)  ACIT vs. Mahesh Shah: 184 TTJ 702 (Mum)  Ganesh Dass Piara Lai Jain vs. ITO: 49 ITR(T)  Fancy Wear vs. ITO: 194 TTJ 125 (Mum)  ITO vs. Pushpal Kumar Das: ITA No. 1442/Kol./2012 101. The third argument being, transactions with parties cannot be doubted and adjustment thereof cannot be made to the income of the assessee, merely because the parties fail to appear or respond to notices issued by the Assessing Officer.  CIT vs. Fancy International: 166 Taxman 183 (…

Krbl Limited, Delhi vs. DCIT Central Circle- 07, New Delhi

In the result, the appeal of the assessee on this ground is allowed

ITA 1202/DEL/2020[2016-17]Status: DisposedITAT Delhi09 May 2022AY 2016-17

Bench: Sh. A.D. Jaindr. B. R. R. Kumarita No. 1196/Del/2020 : Asstt. Year: 2010-11 Ita No. 1197/Del/2020 : Asstt. Year: 2011-12

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Ms. Meenakshi J. Goswami, CIT DR
Section 143(3)Section 153A

…sales in quantity and value have been accepted, corresponding purchase could not be disallowed.  Ashok Nanda vs. DCIT: 54 ITR(T) 54 (Indore Trib.)  ACIT vs. Mahesh Shah: 184 TTJ 702 (Mum)  Ganesh Dass Piara Lai Jain vs. ITO: 49 ITR(T)  Fancy Wear vs. ITO: 194 TTJ 125 (Mum)  ITO vs. Pushpal Kumar Das: ITA No. 1442/Kol./2012 101. The third argument being, transactions with parties cannot be doubted and adjustment thereof cannot be made to the income of the assessee, merely because the parties fail to appear or respond to notices issued by the Assessing Officer.  CIT vs. Fancy International: 166 Taxman 183 (…

Krbl Limited, Delhi vs. DCIT Central Circle- 07, New Delhi

In the result, the appeal of the assessee on this ground is allowed

ITA 1201/DEL/2020[2015-16]Status: DisposedITAT Delhi09 May 2022AY 2015-16

Bench: Sh. A.D. Jaindr. B. R. R. Kumarita No. 1196/Del/2020 : Asstt. Year: 2010-11 Ita No. 1197/Del/2020 : Asstt. Year: 2011-12

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Ms. Meenakshi J. Goswami, CIT DR
Section 143(3)Section 153A

…sales in quantity and value have been accepted, corresponding purchase could not be disallowed.  Ashok Nanda vs. DCIT: 54 ITR(T) 54 (Indore Trib.)  ACIT vs. Mahesh Shah: 184 TTJ 702 (Mum)  Ganesh Dass Piara Lai Jain vs. ITO: 49 ITR(T)  Fancy Wear vs. ITO: 194 TTJ 125 (Mum)  ITO vs. Pushpal Kumar Das: ITA No. 1442/Kol./2012 101. The third argument being, transactions with parties cannot be doubted and adjustment thereof cannot be made to the income of the assessee, merely because the parties fail to appear or respond to notices issued by the Assessing Officer.  CIT vs. Fancy International: 166 Taxman 183 (…

Krbl Limited, Delhi vs. DCIT Central Circle- 07, New Delhi

In the result, the appeal of the assessee on this ground is allowed

ITA 1200/DEL/2020[2014-15]Status: DisposedITAT Delhi09 May 2022AY 2014-15

Bench: Sh. A.D. Jaindr. B. R. R. Kumarita No. 1196/Del/2020 : Asstt. Year: 2010-11 Ita No. 1197/Del/2020 : Asstt. Year: 2011-12

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Ms. Meenakshi J. Goswami, CIT DR
Section 143(3)Section 153A

…sales in quantity and value have been accepted, corresponding purchase could not be disallowed.  Ashok Nanda vs. DCIT: 54 ITR(T) 54 (Indore Trib.)  ACIT vs. Mahesh Shah: 184 TTJ 702 (Mum)  Ganesh Dass Piara Lai Jain vs. ITO: 49 ITR(T)  Fancy Wear vs. ITO: 194 TTJ 125 (Mum)  ITO vs. Pushpal Kumar Das: ITA No. 1442/Kol./2012 101. The third argument being, transactions with parties cannot be doubted and adjustment thereof cannot be made to the income of the assessee, merely because the parties fail to appear or respond to notices issued by the Assessing Officer.  CIT vs. Fancy International: 166 Taxman 183 (…

Krbl Limited, Delhi vs. DCIT Central Circle- 07, New Delhi

In the result, the appeal of the assessee on this ground is allowed

ITA 1199/DEL/2020[2013-14]Status: DisposedITAT Delhi09 May 2022AY 2013-14

Bench: Sh. A.D. Jaindr. B. R. R. Kumarita No. 1196/Del/2020 : Asstt. Year: 2010-11 Ita No. 1197/Del/2020 : Asstt. Year: 2011-12

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Ms. Meenakshi J. Goswami, CIT DR
Section 143(3)Section 153A

…sales in quantity and value have been accepted, corresponding purchase could not be disallowed.  Ashok Nanda vs. DCIT: 54 ITR(T) 54 (Indore Trib.)  ACIT vs. Mahesh Shah: 184 TTJ 702 (Mum)  Ganesh Dass Piara Lai Jain vs. ITO: 49 ITR(T)  Fancy Wear vs. ITO: 194 TTJ 125 (Mum)  ITO vs. Pushpal Kumar Das: ITA No. 1442/Kol./2012 101. The third argument being, transactions with parties cannot be doubted and adjustment thereof cannot be made to the income of the assessee, merely because the parties fail to appear or respond to notices issued by the Assessing Officer.  CIT vs. Fancy International: 166 Taxman 183 (…

Krbl Limited, Delhi vs. DCIT Central Circle- 07, New Delhi

In the result, the appeal of the assessee on this ground is allowed

ITA 1198/DEL/2020[2012-13]Status: DisposedITAT Delhi09 May 2022AY 2012-13

Bench: Sh. A.D. Jaindr. B. R. R. Kumarita No. 1196/Del/2020 : Asstt. Year: 2010-11 Ita No. 1197/Del/2020 : Asstt. Year: 2011-12

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Ms. Meenakshi J. Goswami, CIT DR
Section 143(3)Section 153A

…sales in quantity and value have been accepted, corresponding purchase could not be disallowed.  Ashok Nanda vs. DCIT: 54 ITR(T) 54 (Indore Trib.)  ACIT vs. Mahesh Shah: 184 TTJ 702 (Mum)  Ganesh Dass Piara Lai Jain vs. ITO: 49 ITR(T)  Fancy Wear vs. ITO: 194 TTJ 125 (Mum)  ITO vs. Pushpal Kumar Das: ITA No. 1442/Kol./2012 101. The third argument being, transactions with parties cannot be doubted and adjustment thereof cannot be made to the income of the assessee, merely because the parties fail to appear or respond to notices issued by the Assessing Officer.  CIT vs. Fancy International: 166 Taxman 183 (…

Krbl Limited, Delhi vs. DCIT Central Circle- 07, New Delhi

In the result, the appeal of the assessee on this ground is allowed

ITA 1197/DEL/2020[2011-12]Status: DisposedITAT Delhi09 May 2022AY 2011-12

Bench: Sh. A.D. Jaindr. B. R. R. Kumarita No. 1196/Del/2020 : Asstt. Year: 2010-11 Ita No. 1197/Del/2020 : Asstt. Year: 2011-12

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Ms. Meenakshi J. Goswami, CIT DR
Section 143(3)Section 153A

…sales in quantity and value have been accepted, corresponding purchase could not be disallowed.  Ashok Nanda vs. DCIT: 54 ITR(T) 54 (Indore Trib.)  ACIT vs. Mahesh Shah: 184 TTJ 702 (Mum)  Ganesh Dass Piara Lai Jain vs. ITO: 49 ITR(T)  Fancy Wear vs. ITO: 194 TTJ 125 (Mum)  ITO vs. Pushpal Kumar Das: ITA No. 1442/Kol./2012 101. The third argument being, transactions with parties cannot be doubted and adjustment thereof cannot be made to the income of the assessee, merely because the parties fail to appear or respond to notices issued by the Assessing Officer.  CIT vs. Fancy International: 166 Taxman 183 (…

Krbl Limited, Delhi vs. DCIT Central Circle- 07, New Delhi

In the result, the appeal of the assessee on this ground is allowed

ITA 1196/DEL/2020[2010-11]Status: DisposedITAT Delhi09 May 2022AY 2010-11

Bench: Sh. A.D. Jaindr. B. R. R. Kumarita No. 1196/Del/2020 : Asstt. Year: 2010-11 Ita No. 1197/Del/2020 : Asstt. Year: 2011-12

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Ms. Meenakshi J. Goswami, CIT DR
Section 143(3)Section 153A

…sales in quantity and value have been accepted, corresponding purchase could not be disallowed.  Ashok Nanda vs. DCIT: 54 ITR(T) 54 (Indore Trib.)  ACIT vs. Mahesh Shah: 184 TTJ 702 (Mum)  Ganesh Dass Piara Lai Jain vs. ITO: 49 ITR(T)  Fancy Wear vs. ITO: 194 TTJ 125 (Mum)  ITO vs. Pushpal Kumar Das: ITA No. 1442/Kol./2012 101. The third argument being, transactions with parties cannot be doubted and adjustment thereof cannot be made to the income of the assessee, merely because the parties fail to appear or respond to notices issued by the Assessing Officer.  CIT vs. Fancy International: 166 Taxman 183 (…

DCIT Central Circle-3(1), Mumbai vs. M/S Sur Gems, Mumbai

In the result, the appeals of the assessee are partly allowed and the appeals of the Revenue are dismissed

ITA 2078/MUM/2019[2010-11]Status: DisposedITAT Mumbai28 Dec 2020AY 2010-11

Bench: Shri Rajesh Kumar & Shri Ram Lal Negi

For Appellant: Shri N.R. Agrawal, A.RFor Respondent: Shri Sandeep Raj, CIT D.R
Section 132Section 143(3)Section 148Section 151Section 271

…13 dated 13/7/2015 18. The Ld. A.R. also submitted that since the books of accounts of the assessee were not rejected and no cross examination was allowed and therefore no addition or disallowance can be made as has been held in the case of Fancy Wear vs. ITO 194 TTJ 125 Mumbai, Shree Ganpatrao A Sanghavi Vs ACIT ITA. 2826/Mum/2013, ITO Vs Deepak Gala ITA No.5920/Mum/2013, DCIT Vs Rajan G Kalathil ITA No.6727/Mum/2012 and Ramesh Kumar & Co Vs ACIT ITA No. 2959/Mum/2013. 19. The Ld. D.R., on the other hand, relied heavily on the order of Ld. CIT(A) by submitting that a very balanced view has been taken by ld CIT(A…

Sur Gems, Mumbai vs. DCIT, Mumbai

In the result, the appeals of the assessee are partly allowed and the appeals of the Revenue are dismissed

ITA 1822/MUM/2019[2009-10]Status: DisposedITAT Mumbai28 Dec 2020AY 2009-10

Bench: Shri Rajesh Kumar & Shri Ram Lal Negi

For Appellant: Shri N.R. Agrawal, A.RFor Respondent: Shri Sandeep Raj, CIT D.R
Section 132Section 143(3)Section 148Section 151Section 271

…13 dated 13/7/2015 18. The Ld. A.R. also submitted that since the books of accounts of the assessee were not rejected and no cross examination was allowed and therefore no addition or disallowance can be made as has been held in the case of Fancy Wear vs. ITO 194 TTJ 125 Mumbai, Shree Ganpatrao A Sanghavi Vs ACIT ITA. 2826/Mum/2013, ITO Vs Deepak Gala ITA No.5920/Mum/2013, DCIT Vs Rajan G Kalathil ITA No.6727/Mum/2012 and Ramesh Kumar & Co Vs ACIT ITA No. 2959/Mum/2013. 19. The Ld. D.R., on the other hand, relied heavily on the order of Ld. CIT(A) by submitting that a very balanced view has been taken by ld CIT(A…

Param Dairy Ltd., New Delhi vs. ACIT, Central Circle- 14, New Delhi

In the result, for both the years, the appeal of the assessee is partly allowed

ITA 3994/DEL/2019[2014-15]Status: DisposedITAT Delhi03 Dec 2020AY 2014-15

Bench: Shri Amit Shukla & Shri O.P. Kant

For Appellant: Shri Ajay Vohra, Sr. Adv., Shri RohitFor Respondent: Smt. Sushma Singh, CIT-DR
Section 132Section 143(3)Section 153ASection 153DSection 234BSection 40A(3)Section 69C

…decisions of the Tribunal were also relied on by the appellant: - ACIT vs Command Detective & Securities Pvt. Ltd.: ITA No.4129/Del/2012(Del Trib.) - ACIT vs Blue Luxury Impex Pvt.Ltd: - ITO vs Growel Energy Co Ltd: 150 ITD 633 (Mum-Trib) - Fancy Wear vs ITO: 194 TTJ 125 (Mum-Trib.) - Parekh Corporation vs ACIT: ITA No. 3293/Mum/2088 (Mum trib.) 16. Mr. Vohra further submitted that tanki milk purchases are admittedly recorded in the regular books of the account and was duly reflected in:- (a) the audited financial statements wherein total purchases including milk tanki purchases have been debited to the P&L acco…

Param Dairy Ltd., New Delhi vs. ACIT, Central Circle- 14, New Delhi

In the result, for both the years, the appeal of the assessee is partly allowed

ITA 3993/DEL/2019[2013-14]Status: DisposedITAT Delhi03 Dec 2020AY 2013-14

Bench: Shri Amit Shukla & Shri O.P. Kant

For Appellant: Shri Ajay Vohra, Sr. Adv., Shri RohitFor Respondent: Smt. Sushma Singh, CIT-DR
Section 132Section 143(3)Section 153ASection 153DSection 234BSection 40A(3)Section 69C

…decisions of the Tribunal were also relied on by the appellant: - ACIT vs Command Detective & Securities Pvt. Ltd.: ITA No.4129/Del/2012(Del Trib.) - ACIT vs Blue Luxury Impex Pvt.Ltd: - ITO vs Growel Energy Co Ltd: 150 ITD 633 (Mum-Trib) - Fancy Wear vs ITO: 194 TTJ 125 (Mum-Trib.) - Parekh Corporation vs ACIT: ITA No. 3293/Mum/2088 (Mum trib.) 16. Mr. Vohra further submitted that tanki milk purchases are admittedly recorded in the regular books of the account and was duly reflected in:- (a) the audited financial statements wherein total purchases including milk tanki purchases have been debited to the P&L acco…

Ganesh Dass Piara Lai Jain v. ITO: 49 ITR(T) (194 TTJ 125) — Cited in 18 Judgments | BharatTax