ITO v. Chikkalingaiah

9 SOT 786Income Tax Appellate Tribunal2006#21576 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 362,844 Indian tax judgments — from 2022 to 2022.

Judgments citing ITO v. Chikkalingaiah

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

…. 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 principles of accountancy, each transaction is required to be treated under two heads - under one head, debit entry is made while under the other head…

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

…. 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 principles of accountancy, each transaction is required to be treated under two heads - under one head, debit entry is made while under the other head…

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

…. 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 principles of accountancy, each transaction is required to be treated under two heads - under one head, debit entry is made while under the other head…

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

…. 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 principles of accountancy, each transaction is required to be treated under two heads - under one head, debit entry is made while under the other head…

ITO v. Chikkalingaiah (9 SOT 786) — Cited in 4 Judgments | BharatTax