(i) CIT v. Smt. PushpaMalpani
20 Taxmann.com 597High Court2012#3083 most cited
What is (i) CIT v. Smt. PushpaMalpani authority for?
Whether a sale of shares at an appreciated value is genuine is a question of fact, and the genuineness of a transaction cannot be dislodged based on mere presumptions without cogent proof.
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judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2018 to 2026.
Also referred to as
CIT vs Smt Pushpa Malpani · 2012 · 10(38) · bogus long term capital gain · preponderance of probability · penny stock · genuineness of transaction · appreciated value of shares · question of fact · accommodation entry