Madhuri Das Narain Das v. CIT

72 ITR 757High Court1969#4539 most cited

What is Madhuri Das Narain Das v. CIT authority for?

Where an assessee encashes high denomination currency notes after a demonetisation ordinance and provides an explanation for their source, the assessing officer must disbelieve the explanation with material evidence before treating the amount as income from an undisclosed source.

26

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2007 to 2024.

Also referred to as

Madhuri Das Narain Das v. CIT · 72 ITR 757 · High Denomination Bank Notes (Demonetisation) Ordinance · 1946 · undisclosed income · source of cash · demonetisation period · explanation of source

Sections most often in play

Section 115BBESection 144BSection 147Section 44ABSection 68Section 69A

Judgments citing Madhuri Das Narain Das v. CIT

Anil Kumar Ahuja, Rewari vs. ITO, Ward 2, Rewari

In the result, appeal of the assessee is allowed

ITA 3004/DEL/2023[2017-18]Status: DisposedITAT Delhi29 Aug 2024AY 2017-18

Bench: Shri Kul Bharat[Assessment Year: 2017-18

Section 115BSection 69A

…such income is accepted by the Assessing Officer to be income of the assessee, addition of the same amount once again under section 68 of the Act would tantamount to double taxation of the same income", [PB.Pg.Nos. 92 to 96]. K.S.Kannan Kunhi Vs. CIT [1969] 72 ITR 757 (Kerala.HC): The question raised by the assessee in the case before us is not whether the Income-tax Officer is entitled to draw the inference that the receipts are income of the year in which they were found with the assessee on his failure to explain their source, but whether there is material to reject the assessee's explanation and draw such…

Raghupathy Srivatsa Ravikumar, Chennai vs. ITO, Non Corporate Ward -1 (3), Chennai

In the result, appeal filed by the assessee is dismissed

ITA 991/CHNY/2022[2017-2018]Status: DisposedITAT Chennai11 Aug 2023AY 2017-2018

Bench: Shri Manjunatha. G, Hon’Bleआयकर अपील सं./Ita No.: 991/Chny/2022 िनधा"रण वष" / Assessment Year: 2017-18 Raghupathy Srivatsa Income Tax Officer, Ravikumar, V. Non Corporate Ward 1(3), C/O. J. Prabhakar, Chennai. Chartered Accountant, No. 245, Residency Apartments, T.T.K. Road, Alwarpet, Chennai – 600 018. [Pan: Aizpr-6860-L] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri. J. Prabhakar, Fca ""यथ" क" ओर से/Respondent By : Shri. D. Hema Bhupal, Jcit सुनवाई क" तारीख/Date Of Hearing : 02.08.2023 घोषणा क" तारीख/Date Of Pronouncement : 11.08.2023 आदेश /O R D E R

For Appellant: Shri. J. Prabhakar, FCAFor Respondent: Shri. D. Hema Bhupal, JCIT
Section 50Section 55

…ssessing Officer and CIT(A) rejected arguments of the assessee and made additions u/s. 69 of the Act. In this regard, he relied upon certain judicial precedents including the decision of Hon’ble Kerala High Court in the case of K.S. Kannan Kunhi vs CIT [1969] 72 ITR 757 :-7-: ITA. No:991/Chny/2022 (Ker). The assessee had also relied upon the Hon’ble Supreme Court in the case of Mehta Parikh and Co vs CIT [1956] 30 ITR 181 (SC) and also relied upon the decision of ITAT Chennai Benches in the case of Umamaheswari vs ITO in ITA No. 527/Chny/2022. 7. The ld. DR, Shri. D. Hema Bhupal, JCIT, supporting the order of t…

ACIT Central Circle-1, Jaipur vs. Mahendra Kumar Agarwal, Jaipur

In the result, appeal of the revenue is dismissed

ITA 172/JPR/2022[ABUPK2500L]Status: DisposedITAT Jaipur22 Nov 2022
For Appellant: Shri Kapil Khejrolia (CA)For Respondent: Shri A.S. Nehra (Addl. CIT) fu/kZkfjrh dh vksj ls@
Section 115BSection 143(2)Section 143(3)Section 68

…could have come out of cash balance of Rs. 38,000 and odd, and remaining 6 notes could not have formed such balance – Whether finding of Tribunal, being based upon surmises and conjectures, could not be upheld – Held, yes 13) K.S. KannanKunhi Vs. CIT (1969) 72 ITR 757 Case Law paper Book page 222-224 Thus we find that the Income-tax Officer and the Appellate Assistant Commissioner also have not considered the acceptability or otherwise of the assessee's explanation, except making an assertion that it was not acceptable. The other important aspect, namely, whether, on the facts and in the circumstances of the…

Income Tax Officer, Jaipur vs. Raj Kumar Nowal, Jaipur

In the result, this appeal of the revenue is dismissed

ITA 165/JPR/2022[2017-18]Status: DisposedITAT Jaipur22 Nov 2022AY 2017-18
For Appellant: Shri Kapil Khejrolia (CA)For Respondent: Shri A.S. Nehra (Addl. CIT) fu/kZkfjrh dh vksj ls@
Section 143(3)Section 68

…ce of Rs. 38,000 and odd, and remaining 6 notes could not have 39 Shri Raj Kumar Nowal, Jaipur. formed such balance – Whether finding of Tribunal, being based upon surmises and conjectures, could not be upheld – Held, yes 13) K.S. KannanKunhi Vs. CIT (1969) 72 ITR 757 Case Law paper Book page 222-224 Thus we find that the Income-tax Officer and the Appellate Assistant Commissioner also have not considered the acceptability or otherwise of the assessee's explanation, except making an assertion that it was not acceptable. The other important aspect, namely, whether, on the facts and in the circumstances of the…

Income Tax Officer, Jaipur vs. Motisons Jewellers Ltdl, Jaipur

ITA 161/JPR/2022[2017-18]Status: DisposedITAT Jaipur29 Sept 2022AY 2017-18
For Appellant: Shri Vijay Goyal (C.A.)For Respondent: Shri Sanjay Dhariwal (CIT) a
Section 142(1)Section 143(2)Section 143(3)Section 68

…s could have come out of cash balance of Rs. 38,000 and odd, and remaining 6 notes could not have formed such balance – Whether finding of Tribunal, being based upon surmises and conjectures, could not be upheld – Held, yes 14) K.S. KannanKunhi Vs. CIT (1969) 72 ITR 757 (Copy at Case Law PB Page No. 222-224) Thus we find that the Income-tax Officer and the Appellate Assistant Commissioner also have not considered the acceptability or otherwise of the assessee's explanation, except making an assertion that it was not acceptable. The other important aspect, namely, whether, on the facts and in the circumstances of…

Ramesh Chand Investment & Leasing Pvt. Ltd., New Delhi vs. ACIT, Circle- 21(2), New Delhi

ITA 6009/DEL/2017[2004-05]Status: DisposedITAT Delhi07 Dec 2021AY 2004-05

Bench: Smt. Diva Singh & Shri R.K. Pandaassessment Year: 2004-05 Ramesh Chand Investment & Vs. Acit, Leasing Pvt. Ltd., Circle-21(2), 69/2A, Najafgarh Road Industrial New Delhi. Area, New Delhi. Pan:Aaccr3585Q (Appellant) (Respondent) Assessee By : None Revenue By : Shri Anilgandhi, Sr. Dr Date Of Hearing : 06.12.2021 Date Of Pronouncement : 07.12.2021 Order Per R.K. Panda, Am: This Appeal Filed By The Assessee Is Directed Against The Order Dated 1St March,2013 Of The Cit(A)-18, New Delhi, Relating To Assessment Year 2004-05. 2. None Appeared On Behalf Of The Assessee At The Time Of Hearing. No Application For Adjournment Of Hearing Has Been Filed. A Perusal Of The Order Sheet Entries Shows That No One Was Appearing On The Previous Occasions. Although Notices Have Been Sent By The Registry Through Rpad, Every Time The Same Was Returned By The Postal Authorities With The Remark ‘No Such Person In The Address.’ The Assessee Has Also Not Taken Any Step To Intimate The Change Of Address, If Any. Under These Circumstances, We Deem It Proper To Decide The Appeal On The Basis Of The Material Available On Record & After Hearing The Ld. Dr.

For Appellant: NoneFor Respondent: Shri AnilGandhi, Sr. DR
Section 143(2)Section 144Section 147Section 148

…banking transaction was not by itself of any consequence. The High Court misdirected itself and erred in disturbing the concurrent findings of fact. Sumati Dayal v. CIT [1995] 214 ITR 801 (SC); [1995] Supp 2 SCC 453 relied on. K. S. Kannan Kunhi v. CIT [1969] 72 ITR 757 (Ker) considered. Decision of the Madras High Court in A. Rajendran v. Asst. CIT [2007] 291 ITR 178 reversed.” The Hon'ble Delhi High Court in the case of Commissioner of Income-tax v. NovaPromoters and Finlease (P) Ltd. [2012] 342 ITR 0169- has distinguished the case of CIT v. Oasis Hospitalities P. Ltd. [2011] 333 ITR 119 (Delhi) and has held as…

ACIT, Central Circle- 28, New Delhi vs. Agson Global Pvt. Ltd., Delhi

Appeals of the assessee are partly allowed and 6 appeals of the ld AO are dismissed

ITA 5269/DEL/2019[2017-18]Status: DisposedITAT Delhi31 Oct 2019AY 2017-18

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Shri Sanjay Goyal, CIT DR
Section 139Section 143Section 153A

…s (Demonetisation) Ordinance, 1946, represented income of the assessee- company from some undisclosed sources.” xxxi. Similar view was expressed in the following cases: • Madhuri Das Narain Das Vs. CIT (1968) 67 ITR 368 (All) • K.S. KannanKunhi Vs. CIT (1969) 72 ITR 757 xxxii. Drawing inference from the above cited cases, in the instant case, the Assessee furnished a reasonable explanation with regard to the nature and source of the cash deposited in banks during the demonetization period which was not found to be false by the Department. The explanation offered by the Assessee was in line with the trend of cash…

Agson Global Pvt. Ltd, Delhi vs. ACIT Central Circle-28, New Delhi

Appeals of the assessee are partly allowed and 6 appeals of the ld AO are dismissed

ITA 3743/DEL/2019[2014-15]Status: DisposedITAT Delhi31 Oct 2019AY 2014-15

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Shri Sanjay Goyal, CIT DR
Section 139Section 143Section 153A

…s (Demonetisation) Ordinance, 1946, represented income of the assessee- company from some undisclosed sources.” xxxi. Similar view was expressed in the following cases: • Madhuri Das Narain Das Vs. CIT (1968) 67 ITR 368 (All) • K.S. KannanKunhi Vs. CIT (1969) 72 ITR 757 xxxii. Drawing inference from the above cited cases, in the instant case, the Assessee furnished a reasonable explanation with regard to the nature and source of the cash deposited in banks during the demonetization period which was not found to be false by the Department. The explanation offered by the Assessee was in line with the trend of cash…

Agson Global Pvt. Ltd, Delhi vs. ACIT CC-28, New Delhi

Appeals of the assessee are partly allowed and 6 appeals of the ld AO are dismissed

ITA 3742/DEL/2019[2013-14]Status: DisposedITAT Delhi31 Oct 2019AY 2013-14

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Shri Sanjay Goyal, CIT DR
Section 139Section 143Section 153A

…s (Demonetisation) Ordinance, 1946, represented income of the assessee- company from some undisclosed sources.” xxxi. Similar view was expressed in the following cases: • Madhuri Das Narain Das Vs. CIT (1968) 67 ITR 368 (All) • K.S. KannanKunhi Vs. CIT (1969) 72 ITR 757 xxxii. Drawing inference from the above cited cases, in the instant case, the Assessee furnished a reasonable explanation with regard to the nature and source of the cash deposited in banks during the demonetization period which was not found to be false by the Department. The explanation offered by the Assessee was in line with the trend of cash…

Agson Global Pvt. Ltd, Delhi vs. ACIT CC-28, New Delhi

Appeals of the assessee are partly allowed and 6 appeals of the ld AO are dismissed

ITA 3741/DEL/2019[2012-13]Status: DisposedITAT Delhi31 Oct 2019AY 2012-13

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Shri Sanjay Goyal, CIT DR
Section 139Section 143Section 153A

…s (Demonetisation) Ordinance, 1946, represented income of the assessee- company from some undisclosed sources.” xxxi. Similar view was expressed in the following cases: • Madhuri Das Narain Das Vs. CIT (1968) 67 ITR 368 (All) • K.S. KannanKunhi Vs. CIT (1969) 72 ITR 757 xxxii. Drawing inference from the above cited cases, in the instant case, the Assessee furnished a reasonable explanation with regard to the nature and source of the cash deposited in banks during the demonetization period which was not found to be false by the Department. The explanation offered by the Assessee was in line with the trend of cash…

ACIT, Central Circle- 28, New Delhi vs. Agson Global Pvt. Ltd., Delhi

Appeals of the assessee are partly allowed and 6 appeals of the ld AO are dismissed

ITA 5268/DEL/2019[2016-17]Status: DisposedITAT Delhi31 Oct 2019AY 2016-17

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Shri Sanjay Goyal, CIT DR
Section 139Section 143Section 153A

…s (Demonetisation) Ordinance, 1946, represented income of the assessee- company from some undisclosed sources.” xxxi. Similar view was expressed in the following cases: • Madhuri Das Narain Das Vs. CIT (1968) 67 ITR 368 (All) • K.S. KannanKunhi Vs. CIT (1969) 72 ITR 757 xxxii. Drawing inference from the above cited cases, in the instant case, the Assessee furnished a reasonable explanation with regard to the nature and source of the cash deposited in banks during the demonetization period which was not found to be false by the Department. The explanation offered by the Assessee was in line with the trend of cash…

ACIT, Central Circle- 28, New Delhi vs. Agson Global Pvt. Ltd., Delhi

Appeals of the assessee are partly allowed and 6 appeals of the ld AO are dismissed

ITA 5267/DEL/2019[2015-16]Status: DisposedITAT Delhi31 Oct 2019AY 2015-16

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Shri Sanjay Goyal, CIT DR
Section 139Section 143Section 153A

…s (Demonetisation) Ordinance, 1946, represented income of the assessee- company from some undisclosed sources.” xxxi. Similar view was expressed in the following cases: • Madhuri Das Narain Das Vs. CIT (1968) 67 ITR 368 (All) • K.S. KannanKunhi Vs. CIT (1969) 72 ITR 757 xxxii. Drawing inference from the above cited cases, in the instant case, the Assessee furnished a reasonable explanation with regard to the nature and source of the cash deposited in banks during the demonetization period which was not found to be false by the Department. The explanation offered by the Assessee was in line with the trend of cash…

ACIT, Central Circle- 28, New Delhi vs. Agson Global Pvt. Ltd., Delhi

Appeals of the assessee are partly allowed and 6 appeals of the ld AO are dismissed

ITA 5266/DEL/2019[2014-15]Status: DisposedITAT Delhi31 Oct 2019AY 2014-15

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Shri Sanjay Goyal, CIT DR
Section 139Section 143Section 153A

…s (Demonetisation) Ordinance, 1946, represented income of the assessee- company from some undisclosed sources.” xxxi. Similar view was expressed in the following cases: • Madhuri Das Narain Das Vs. CIT (1968) 67 ITR 368 (All) • K.S. KannanKunhi Vs. CIT (1969) 72 ITR 757 xxxii. Drawing inference from the above cited cases, in the instant case, the Assessee furnished a reasonable explanation with regard to the nature and source of the cash deposited in banks during the demonetization period which was not found to be false by the Department. The explanation offered by the Assessee was in line with the trend of cash…

ACIT, Central Circle- 28, New Delhi vs. Agson Global Pvt. Ltd., Delhi

Appeals of the assessee are partly allowed and 6 appeals of the ld AO are dismissed

ITA 5265/DEL/2019[2013-14]Status: DisposedITAT Delhi31 Oct 2019AY 2013-14

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Shri Sanjay Goyal, CIT DR
Section 139Section 143Section 153A

…s (Demonetisation) Ordinance, 1946, represented income of the assessee- company from some undisclosed sources.” xxxi. Similar view was expressed in the following cases: • Madhuri Das Narain Das Vs. CIT (1968) 67 ITR 368 (All) • K.S. KannanKunhi Vs. CIT (1969) 72 ITR 757 xxxii. Drawing inference from the above cited cases, in the instant case, the Assessee furnished a reasonable explanation with regard to the nature and source of the cash deposited in banks during the demonetization period which was not found to be false by the Department. The explanation offered by the Assessee was in line with the trend of cash…

ACIT, Central Circle- 28, New Delhi vs. Agson Global Pvt. Ltd., Delhi

Appeals of the assessee are partly allowed and 6 appeals of the ld AO are dismissed

ITA 5264/DEL/2019[2012-13]Status: DisposedITAT Delhi31 Oct 2019AY 2012-13

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Shri Sanjay Goyal, CIT DR
Section 139Section 143Section 153A

…s (Demonetisation) Ordinance, 1946, represented income of the assessee- company from some undisclosed sources.” xxxi. Similar view was expressed in the following cases: • Madhuri Das Narain Das Vs. CIT (1968) 67 ITR 368 (All) • K.S. KannanKunhi Vs. CIT (1969) 72 ITR 757 xxxii. Drawing inference from the above cited cases, in the instant case, the Assessee furnished a reasonable explanation with regard to the nature and source of the cash deposited in banks during the demonetization period which was not found to be false by the Department. The explanation offered by the Assessee was in line with the trend of cash…

Agson Global Pvt. Ltd, Delhi vs. ACIT CC-28, New Delhi

Appeals of the assessee are partly allowed and 6 appeals of the ld AO are dismissed

ITA 3746/DEL/2019[2017-18]Status: DisposedITAT Delhi31 Oct 2019AY 2017-18

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Shri Sanjay Goyal, CIT DR
Section 139Section 143Section 153A

…s (Demonetisation) Ordinance, 1946, represented income of the assessee- company from some undisclosed sources.” xxxi. Similar view was expressed in the following cases: • Madhuri Das Narain Das Vs. CIT (1968) 67 ITR 368 (All) • K.S. KannanKunhi Vs. CIT (1969) 72 ITR 757 xxxii. Drawing inference from the above cited cases, in the instant case, the Assessee furnished a reasonable explanation with regard to the nature and source of the cash deposited in banks during the demonetization period which was not found to be false by the Department. The explanation offered by the Assessee was in line with the trend of cash…

Agson Global Pvt. Ltd, Delhi vs. ACIT Central Circle-28, New Delhi

Appeals of the assessee are partly allowed and 6 appeals of the ld AO are dismissed

ITA 3745/DEL/2019[2016-17]Status: DisposedITAT Delhi31 Oct 2019AY 2016-17

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Shri Sanjay Goyal, CIT DR
Section 139Section 143Section 153A

…s (Demonetisation) Ordinance, 1946, represented income of the assessee- company from some undisclosed sources.” xxxi. Similar view was expressed in the following cases: • Madhuri Das Narain Das Vs. CIT (1968) 67 ITR 368 (All) • K.S. KannanKunhi Vs. CIT (1969) 72 ITR 757 xxxii. Drawing inference from the above cited cases, in the instant case, the Assessee furnished a reasonable explanation with regard to the nature and source of the cash deposited in banks during the demonetization period which was not found to be false by the Department. The explanation offered by the Assessee was in line with the trend of cash…

Agson Global Pvt. Ltd, Delhi vs. ACIT CC-28, New Delhi

Appeals of the assessee are partly allowed and 6 appeals of the ld AO are dismissed

ITA 3744/DEL/2019[2015-16]Status: DisposedITAT Delhi31 Oct 2019AY 2015-16

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Shri Sanjay Goyal, CIT DR
Section 139Section 143Section 153A

…s (Demonetisation) Ordinance, 1946, represented income of the assessee- company from some undisclosed sources.” xxxi. Similar view was expressed in the following cases: • Madhuri Das Narain Das Vs. CIT (1968) 67 ITR 368 (All) • K.S. KannanKunhi Vs. CIT (1969) 72 ITR 757 xxxii. Drawing inference from the above cited cases, in the instant case, the Assessee furnished a reasonable explanation with regard to the nature and source of the cash deposited in banks during the demonetization period which was not found to be false by the Department. The explanation offered by the Assessee was in line with the trend of cash…

Rmp Holding (P) Ltd., New Delhi vs. ITO, Ward- 20(3), New Delhi

ITA 79/DEL/2019[2010-11]Status: DisposedITAT Delhi09 Aug 2019AY 2010-11

Bench: Shri Amit Shukla & Shri L.P. Sahuasstt. Year: 2007-08

For Appellant: Shri S.K. Gupta, CAFor Respondent: Shri Surender Pal. Sr. DR
Section 143(1)Section 143(3)Section 147Section 271(1)(c)Section 68

…td. V. Commissioner of Income-tax (2008}305ITR0202. (2) Hon'ble Supreme Court in the case of Commissioner of Income Tax v . P Mohanakala 291 ITR 278. (3) Sumati Dayal V. CIT (1995) 214ITR801(SC);[1995] Supp 2 SCC 453 relied on K. S. Kannan Kunhi V. CIT [1969] 72 ITR 757(Ker) considered. (4) Hon'ble Delhi High Court in the case of Commissioner of Income Tax-V vs Nova Promoters and Finlease (P) Ltd. [2012] 342 ITR 169. (5) CIT-V Oasis Hospital P Ltd. [2011]333 1TR 119 (Delhi). (6) NR Portfolio - ITA Nos. 1018/2011& 1019/2011 Accordingly, he held that the amount of share application money of Rs. 55 lacs have been…

R.N. Khemka Enterprises (P) Ltd., Delhi vs. ITO, Ward- 20(3), New Delhi

ITA 78/DEL/2019[2010-11]Status: DisposedITAT Delhi09 Aug 2019AY 2010-11

Bench: Shri Amit Shukla & Shri L.P. Sahuasstt. Year: 2007-08

For Appellant: Shri S.K. Gupta, CAFor Respondent: Shri Surender Pal. Sr. DR
Section 143(1)Section 143(3)Section 147Section 271(1)(c)Section 68

…td. V. Commissioner of Income-tax (2008}305ITR0202. (2) Hon'ble Supreme Court in the case of Commissioner of Income Tax v . P Mohanakala 291 ITR 278. (3) Sumati Dayal V. CIT (1995) 214ITR801(SC);[1995] Supp 2 SCC 453 relied on K. S. Kannan Kunhi V. CIT [1969] 72 ITR 757(Ker) considered. (4) Hon'ble Delhi High Court in the case of Commissioner of Income Tax-V vs Nova Promoters and Finlease (P) Ltd. [2012] 342 ITR 169. (5) CIT-V Oasis Hospital P Ltd. [2011]333 1TR 119 (Delhi). (6) NR Portfolio - ITA Nos. 1018/2011& 1019/2011 Accordingly, he held that the amount of share application money of Rs. 55 lacs have been…

Madhuri Das Narain Das v. CIT (72 ITR 757) — Cited in 26 Judgments | BharatTax