Goodyear India Ltd. v. Commissioner of Income-Tax

246 ITR 116High Court2000#2821 most cited

What is Goodyear India Ltd. v. Commissioner of Income-Tax authority for?

An audit report does not prevent the Assessing Officer from requesting documentary evidence to verify the genuineness of transactions.

42

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2007 to 2024.

Also referred to as

Goodyear India Ltd. v. CIT · 246 ITR 116 · genuineness of transaction · documentary evidence · audit report · Assessing Officer powers · Section 145(3) · rejection of books

Issues it is cited on

recognised provident fundsection 50bsection 43b(f)approved gratuity fundsection 40a(9)section 211wholly and exclusively for businesssection 35dslump salesection 32(1)(ii)domestic companyfull value of consideration

Judgments citing Goodyear India Ltd. v. Commissioner of Income-Tax

Yami Associates, Rajnandgaon vs. I.T.O.-1, Rajnandgaon

In the result, the appeal is dismissed

ITA 127/BIL/2015[2009-10]Status: DisposedITAT Raipur25 May 2018AY 2009-10

Bench: Shri N.K. Billaiya (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2009-10 M/S Yami Associates, The Income Tax Officer-I, Yalsco Carrier Building, F.C.I. Road, Near Raipur Naka, Ridhi Sidhi Colony, Rajnandgaon (C.G.) Rajnandgaon (C.G.) Vs. Pan: Aaafy7073P (Appellant) (Respondent) Assessee By : None Revenue By : Shri D.K. Jain (Dr) Date Of Hearing: 08/03/2018 Date Of Pronouncement: 25/05/2018

For Appellant: NoneFor Respondent: Shri D.K. Jain (DR)
Section 143

…In case expenses are not supported by proper bills and vouchers, reasonable addition can be made out of partial disallowance of expenses, though books of accounts are audited and auditor has not made any adverse comment as held in Goodyear India Ltd. Vs. CIT 246 ITR 116, Shri Khushal Prasad Manhar Vs. CIT 236 CTR 192, Asstt CIT vs. Agility Logistics P. Ltd. (2012) 19 taxman. Com 159/136 ITD 46 (Mum), ACIT vs. Niko Resources Ltd. (2009) 123 TT] (Ahd) 310, etc. The appellant has paid commission of Rs. 46,07,172/- and incurred travelling expenses of Rs. 3,55,035/-. The necessary documents proving services rendered…

Commissioner of Income Tax Del vs. Usha Iron & Ferro Metal Corpn

The appeal is dismissed

ITA - 463 / 2007HC Delhi23 May 2007
Section 260

…* HIGH COURT OF DELHI : NEW DELHI + ITA No. 463 of 2007 Judgment reserved on: May 17, 2007 % Judgment delivered on: May 23, 2007 Commissioner of Income Tax Delhi (Central) – II ARA Centre, E-2 Jhandewalan Extn. New Delhi. ....Appellant Through Mr. R.D. Jolly Versus Usha Iron & Ferro Metal Corporation Ltd. B-11/100, Mohan Co-operative Industrial Area Badarpur, New Delh. ...Respondent Through None WITH 2. ITA No. 462 of 2007 Commissioner of Income Tax Delhi (Central) – II ARA Centre, E-2 Jhandewalan Extn. New Delhi. ....Appellant Through Mr. R.D. Jolly Versus Usha Iron & Ferro Meta…