What is Krishna Kr. Pathak (HUF) v. ITO authority for?

Transactions between a HUF and its Karta, characterized as temporary adjustments or accommodations through journal entries rather than loans or deposits, do not constitute a lender-lendee or depositor-depositee relationship. Such transactions, prior to June 12, 2012, are not grounds for the Assessing Officer to deem money as actually received by the appellant when made by an associate concern on their behalf.

How many judgments cite Krishna Kr. Pathak (HUF) v. ITO?

37 judgments on BharatTax cite Krishna Kr. Pathak (HUF) v. ITO (90 TTJ 940), spanning 2016 to 2023.

Krishna Kr. Pathak (HUF) v. ITO (90 TTJ 940)

Assistant Commissioner of Income Tax Circle- Satna vs. Shri Jammu Beg

In the result, the levy of penalty is cancelled and the appeal of the appellant is allowed

ITA 196/JAB/2016[2012-13]Status: FixedITAT Jabalpur20 Sept 2023AY 2012-13

Bench: Shri Om Prakash Kant & Shri Pavan Kumar Gadaleacit, Vs. Shri Jammu Beg, Satna, M/S Mirza Transport, Madhya Pradesh. Main Road, Waidhan, Singrauli. Madhya Pradesh.

For Appellant: NoneFor Respondent: Shri Shravan Kumar Gotru, CIT-DR

Section 143(2)Section 143(3)Section 269SSection 271D

…IN THE INCOME TAX APPELLATE TRIBUNAL “DB” BENCH, JABALPUR BEFORE SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER & SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ACIT, Vs. Shri Jammu Beg, Satna, M/s Mirza Transport, Madhya Pradesh. Main Road, Waidhan, Singrauli. Madhya Pradesh. PAN/GIR No. : AEPPJ4134H Appellant .. Respondent Assessee by : None Respondentby : Shri Shravan Kumar Gotru, CIT-DR Date of Hearing 12.09.2023 Date of Pronouncement 20.09.2023 आदेश / O R D E R PER PAVAN KUMAR GADALE JM: The revenue has filed the appeal against the order of the Commissioner of Income Tax (Appeals) -2, Jabalpur passed u/s 271D and 250…

DCIT-15(3)(1), Mumbai vs. M/S. Translands Infrastructure Developers P Ltd, Vashi

In the result, the appeal of the revenue is dismissed

ITA 1913/MUM/2023[2012-13]Status: DisposedITAT Mumbai05 Sept 2023AY 2012-13

Bench: Shri Amarjit Singh & Shri Sandeep Singh Karhailthe Dy. Commissioner Of Vs. M/S Translands Income-Tax, 15(3)(1), Infrastructure Developers Mumbai P. Ltd. Jn-3-14-5, Asshirwad Chs, Sector-09, Vashi, Navi Mumbai-400 703 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aadct 0036 B Appellant .. Respondent

For Appellant: Ms. Rupa NandaFor Respondent: Shri P. D. Chougule, Sr. AR

Section 143(3)Section 147Section 269SSection 271DSection 273BSection 3Section 68

…04.1993.  Hon'ble ITAT Ahmedabad in Bombay Conductors & Electricals Ltd vs DCIT in 90 taxmann.com 138 dated 30.11.1995.  Hon'ble ITAT Agra Bench in ITO vs Amarnath Shivraj HUF in 1 SOT 346 dated 28.02.2003.  Hon'ble ITAT Kolkata in Krishna RR Pathak HUF in 90 TTJ 940 dated 12.03.2004.  Hon'ble Rajasthan High Court in CIT vs Hissaria Bros in 291 ITR 244 dated 21.07.2006.  Hon'ble ITAT Ahmedabad in ACIT vs Western India Ceramics Pvt Ltd in 20 taxmann.com 317 dated 12.10.2020. 7.6 In view of the above facts and respectfully following the judgements as outlined in paras 7.2 to 7.5 of this order it is hereby held…

DCIT Cen Cir 7(3), Mumbai vs. Macrotech Construction P.Ltd, Mumbai

In the result , both the appeals of the revenue are dismissed

ITA 1415/MUM/2018[2013-14]Status: DisposedITAT Mumbai08 Apr 2021AY 2013-14

Section 132Section 143(3)Section 269SSection 271D

…. Amarnath Shivraj (HUF) (1 SOT 346), dated 28.02.2003; (v) Order of Ahmedabad Bench of the Hon'ble Tribunal in ACIT v. Gujarat Ambuja Proteins Ltd. (3 SOT 811), dated 28.10.2003; (vi) Order of Kolkata Bench of the Hon'ble Tribunal in Krishna KR Pathak (HUF) (90 TTJ 940), dated 12.03.2004; (vii) Judgment of Hon'ble Rajasthan High Court in CIT v. Hissaria Bros (291 ITR 244), rendered on 21.07.2006; off Mumbai Bench of Hon'ble Tribunal in Triumph International Finance (I) Ltd. in FTA No. 542/Mum/2007, dated M/s. Macrotech Developers Limited (Successor to Macrotech Construction P. Ltd., ) 29.01.2008; ix) Judgment o…

Shri Mohanlal Sobhagmal, Bijaynagar vs. Joint Commissioner of Income Tax, Range-2, Ajmer

Appeal of the assessee is allowed

ITA 743/JPR/2017[2014-15]Status: DisposedITAT Jaipur20 Feb 2020AY 2014-15

For Appellant: Shri Mahendra Gargieya (Adv)For Respondent: Ms. Chanchal Meena (JCIT)

Section 143(3)Section 269TSection 271E

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES (SMC), JAIPUR Jh jes'k lh 'kekZ] ys[kk lnL; ds le{k BEFORE: SHRI RAMESH C SHARMA, ACCOUNTANT MEMBER vk;dj vihy la-@ITA No. 743/JP/2017 fu/kZkj.k o"kZ@Assessment Year: 2014-15 Mohanlal Sobhagmal, cuke J.C.I.T., Vs. C/o- M/s B.M. Vyas & Company, Range-2, Chartered Accountants, Royal Ajmer. Talkies Building, Beawar-305901. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AABFM 3809 N vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Mahendra Gargieya (Adv) jktLo dh vksj ls@ Revenue by : Ms. Chanc…

DCIT Cen Cir 7(3), Mumbai vs. Lodha Home Developers P.Ltd, Mumbai

In the result, all the appeals filed by the Revenue are dismissed and cross objections filed by the assessee are allowed

ITA 617/MUM/2017[2009-10]Status: DisposedITAT Mumbai31 Jan 2020AY 2009-10