Krishna v. CIT

240 ITR 222Reported decision#17334 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 350,364 Indian tax judgments — from 2009 to 2024.

Sections most often in play

Section 143(3)Section 144BSection 145(3)Section 147Section 148

Issues it is cited on

section 14indiadocument

Judgments citing Krishna v. CIT

Deputy Commissioner of Income Tax, Central Circle-4, Jaipur vs. Sunder Das Sonkiya, Jaipur

In the result, both appeals of the revenue are dismissed

ITA 454/JPR/2024[2013-14]Status: DisposedITAT Jaipur09 Oct 2024AY 2013-14

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Sh. S. R. Sharma, CA &For Respondent: Sh. Anup Singh, Addl.CIT
Section 143(1)Section 143(2)Section 143(3)Section 148

…vt Ltd., 227 ITR 391 (Raj.) it was held that the genuineness of transaction could be decided on the basis of primary facts on records. The department is not required to lead a clinching evidence to prove that purchases are bogug. (d) In Beena Metals V/s CIT, 240 ITR 222((Ker) the Hon'ble High Court has held that failure to furnish particulars of brokers through whom purchase were made would lead to conclusion of bogus purchases. (e) It is a well settled law that strict rules of evidence do not apply to I. T. Acts and the real test with regard to genuineness of transaction "Preponderance of Probabilities" and no…

Vivaan Infotel Pvt Ltd, New Delhi vs. ITO Ward - 26(4), New Delhi

In the result, appeal of the assessee is dismissed

ITA 5549/DEL/2019[2015-16]Status: DisposedITAT Delhi30 Oct 2023AY 2015-16

Bench: Dr. Brr Kumar & Ms. Astha Chandraasstt. Year: 2015-16

For Appellant: NoneFor Respondent: Shri Vivek Vardhan, Sr. DR
Section 143(3)Section 145(3)Section 217(1)(c)Section 271Section 271(1)(c)Section 44A

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”: NEW DELHI BEFORE DR. BRR KUMAR, ACCOUNTANT MEMBER AND MS. ASTHA CHANDRA, JUDICIAL MEMBER Asstt. Year: 2015-16 Vivaan Infotel Pvt. Ltd. Vs. ITO Ward- 5/30, GF, Saraswati Marg, 26(4) WEA, Karol Bagh, New Delhi. New Delhi – 110 005 PAN AAECV4778K (Appellant) (Respondent) Assessee by: None Department by: Shri Vivek Vardhan, Sr. DR Date of Hearing: 29.08.2023 Date of 30.10.2023 pronouncement: O R D E R PER ASTHA CHANDRA, JM The appeal filed by the assessee is directed against the order dated 29.04.2019 of the Ld. Commissioner of Income Tax (Appeals)-9 New Delhi (“CI…

Yuvraj Agro Foods Pvt. Ltd., New Delhi vs. ACIT, Circle-27(2), New Delhi

In the result, appeal of the assessee is dismissed

ITA 9233/DEL/2019[2015-16]Status: DisposedITAT Delhi28 Mar 2023AY 2015-16

Bench: Shri Challa Nagendra Prasad & Shri Pradip Kumar Kediaआ.अ.सं/.I.T.A No.9233/Del/2019 िनधा"रणवष"/Assessment Year: 2015-16 बनाम Yubraj Agro Foods Pvt. Ltd. Acit C-177, Fateh Nagar, Vs. Circle 27(2) Jail Road, New Delhi. New Delhi. Pan No. Aaccn5302P अपीलाथ" Appellant ""यथ"/Respondent

Section 133(6)Section 271(1)(c)Section 41(1)Section 68

…I.T.A.No.9233/Del/2019 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “H” NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER आ.अ.सं/.I.T.A No.9233/Del/2019 िनधा"रणवष"/Assessment Year: 2015-16 बनाम Yubraj Agro Foods Pvt. Ltd. ACIT C-177, Fateh Nagar, Vs. Circle 27(2) Jail Road, New Delhi. New Delhi. PAN No. AACCN5302P अपीलाथ" Appellant ""यथ"/Respondent None िनधा"रतीक"ओरसे /Assessee by Shri R.K. Jain, Sr. DR राज"वक"ओरसे /Revenue by सुनवाईक"तारीख/ Date of hearing: 07.02.2023 28.03.2023 उ"ोषणाक"तारीख/Pronouncement on आदेश /O R D E R PER C.N. PRASAD, J.M.…

Shri Kirtikumar Vasantbhai Thakkar, Patan vs. The Income Tax Officer, Ward-1, Patan

In the result, both the grounds of the appeal of the assessee are dismissed

ITA 3042/AHD/2014[2007-08]Status: DisposedITAT Ahmedabad27 Nov 2017AY 2007-08
For Appellant: Shri M. S. Chhajad, A.RFor Respondent: Shri Mudit Nagpal, Sr. D.R
Section 131(1)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH Before: Shri Rajpal Yadav, Judicial Member And Shri Amarjit Singh, Accountant Member Assessment Year 2007-08 Shi Kiritkumar The ITO, Vasantbhai Thakkar, Wd-1, Prop. Of M/s. Divya Vs Patan Traders (Respondent) PAN: ADVPT8412B (Appellant) Revenue by: Shri Mudit Nagpal, Sr. D.R. Assessee by: Shri M. S. Chhajad, A.R. Date of hearing : 22-11-2017 Date of pronouncement : 27-11-2017 आदेश/ORDER PER : AMARJIT SINGH, ACCOUNTANT MEMBER:- This assessee’s appeal for A.Y. 2007-08, arises from order of the CIT(A), Gandhinagar dated 14-07-2014, in proceedings un…

Commissioner of Income Tax Delhi IV vs. Escorts Finance Ltd

Appeal is partly allowed

ITA/1005/2008HC Delhi24 Aug 2009

Bench: HON'BLE MR. JUSTICE A.K.SIKRI,HON'BLE MR. JUSTICE VALMIKI J. MEHTA

Section 271(1)(c)Section 35DSection 35D(2)

…ovision. Cases of bogus hundi loans or bogus sales or purchases have been treated as that of concealment or inaccuracy in particulars of income by the judicial pronouncements (See Krishna v. CIT, 217 ITR 645, Rajaram v. CIT, 193 ITR 614 and Beena Metals, 240 ITR 222). 14. In the present case, we have to examine as to whether the claim made under Section 35D of the Act was bogus or it was a bona fide claim. The assessee pleaded bona fide, as according to it, it was based on the opinion of the Chartered Accountant. Learned counsel for the Revenue, however, submitted that a bare reading of Section 35D w…

Krishna v. CIT (240 ITR 222) — Cited in 5 Judgments | BharatTax