How many judgments cite ITO v. Diza?

42 judgments on BharatTax cite ITO v. Diza (255 ITR 573), spanning 2015 to 2026.

Which sections of the Income Tax Act does ITO v. Diza come up under?

It is most often cited in judgments turning on Section 68, Section 144, Section 147, Section 44AD, Section 69, Section 36(1)(iii).

ITO v. Diza

255 ITR 573High Court2002#2822 most cited

What is ITO v. Diza authority for?

For an addition under Section 68, the assessee must satisfactorily explain the source of depositors and their creditworthiness; mere receipt of funds via banking channels or furnishing particulars is not conclusive proof of genuineness.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2015 to 2026.

Also referred to as

ITO v. Diza · Diza Holdings · Section 68 · cash credit · unexplained deposits · genuineness of transaction · creditworthiness of creditor · source of source · burden of proof assessee · cheque payment not conclusive · banking channel transaction · deeper inquiry financial capacity

Also reported as

120 Taxmann 539

Sections most often in play

Section 68 Section 144 Section 147 Section 44AD Section 69 Section 36(1)(iii)Section 129 Section 131

Issues it is cited on

real income theory section 269s paper company source of source section 269ss creditworthiness of the creditor section 273b section 271d furnishing inaccurate particulars of income section 269 addition under section 68 furnishing inaccurate particulars

Judgments citing ITO v. Diza

ACIT, Meerut vs. M/S. Kastoori Devi Foundation, Meerut

In the result, the appeal of the Revenue stands dismissed

ITA 5098/DEL/2012[2009-10]Status: DisposedITAT Delhi07 Jan 2016AY 2009-10

Bench: Shri J.S. Reddy & Shri Chandra Mohan Garg

For Appellant: Shri P. DAM Kanunjna, Sr.DRFor Respondent: Shri S.K. Kalra, Adv

Section 11Section 115Section 115BSection 133(6)Section 68

…IV. 17 DTR 249” M/s Sejai International Ltd v/s CIT Meerut (AH.) Appeal V. No.306 of 2010. CIT Vs Durga Prasad More, 82 ITR 540(SC) VI. CIT Vs P. Mohnakala, 291 ITR 278 (SC) VII. VIII. CIT Vs Sumati Daval, 214, ITR 801 (SC) ITO Vs Diza Holdings Pvt. Ltd. 255 ITR 573 (Kerla) IX. CIT Vs. Precision Finance Pvt. Ltd. (Cal.) 208 ITR 465 X. V.I.S.P Pvt. Ltd. Vs. CIT (MP) 265 ITR 202 XI. Further, the case law of DIT (Exemption) Vs. Keshav Social and Charitable Foundation (2005) 146 Taxman 569 (Delhi) quoted in CIT (A) order pertained to even prior to insertion of sec.ll5BBC of the IT Act, 1961 in the Statute by th…

ITO, Meerut vs. Shri Mahesh Chand Saini, Meerut

ITA 3874/DEL/2013[2009-10]Status: DisposedITAT Delhi03 Dec 2015AY 2009-10

Bench: Shri H.S. Sidhu & Shri Prashant Maharishi

For Appellant: Sh. V.K. GOEL, ADV. & SH. K.KFor Respondent: Sh. P. DAM KANUNJNA, SR. DR

Section 143(1)Section 143(2)Section 143(3)Section 68

…DTR 249" V. M/s Sejai International Ltd v/s CIT Meerut (All.) Appeal No.306 of2010. VI. CIT V s Durga Prasad More, 82 ITR 540(SC) VII. CIT Vs P. Mohnakala, 291 ITR 278 (SC) 2 VIII.CIT Vs Sumati Dayal, 214, ITR 801 (SC) IX. ITO Vs Diza Holdings Pvt. Ltd. 255 ITR 573 (Kerla) 2. That the appellant craves leave to add, modify and / or delete any ground(s) of appeal. 3. In the facts and circumstances of the case, the order of the Commissioner of Income Tax (A) may be set aside and that of the AO restored.” 3. The brief facts of the case are that the Return of income in this case was filed on 19.3.2010 at inc…