Natesan Krishnamurty v. ITO

103 Taxmann.com 342High Court2019#6153 most cited

What is Natesan Krishnamurty v. ITO authority for?

The exception under Rule 6DD(j) to the disallowance under Section 40A(3) for payments exceeding Rs. 20,000 cannot be invoked if the genuineness of the expenses is doubtful, especially when they are unrecorded in the books.

19

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2019 to 2025.

Also referred to as

Natesan Krishnamurty · 40A(3) · Rule 6DD(j) · genuineness of expenses · unrecorded expenses · cash payments · Section 40A · violation of Rule 6DD

Issues it is cited on

Judgments citing Natesan Krishnamurty v. ITO

Natesan Krishnamurty v. ITO (103 Taxmann.com 342) — Cited in 19 Judgments | BharatTax