ITO v. Mega Collections (p.) Ltd.
151 Taxmann.com 403Reported decision2023#8776 most cited
What is ITO v. Mega Collections (p.) Ltd. authority for?
Loan transactions cannot be treated as unexplained cash credit under section 68 if the assessee proves the identity, creditworthiness, and genuineness of the creditors by submitting their PAN, address, income tax returns, audited financial statements, and bank statements, and also proves the source of source.
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judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2024 to 2025.
Also referred to as
ITO v Mega Collections Pvt Ltd · Section 68 · unexplained cash credit · identity of creditor · creditworthiness · genuineness of loan · source of source · audited financial statements · bank statements · PAN · income tax returns