Navsari Waste Cotton Products v. CIT

163 ITR 378High Court1987#23592 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2025.

Sections most often in play

Section 40A(3)Section 6DD

Judgments citing Navsari Waste Cotton Products v. CIT

SABHA CHAND,JAIPUR vs. ITO, WARD-2, NARNUAL

In the result, appeal of the assessee is partly allowed

ITA 2790/DEL/2022[2014-15]Status: DisposedITAT Delhi14 Aug 2025AY 2014-15

Bench: Shri Vikas Awasthy & Shri M. Balaganeshआअसं.2790/िद"ी/2022 (िन.व. 2014-15) Sabha Chand, 25-Ka-6, Jyoti Nagar Housing Board Lal, Kothi, Jaipur, Rajasthan 302005 ...... अपीलाथ"/Appellant Pan No: Asqpc-9509-C बनाम Vs. Income Tax Officer, Ward-2, ..... "ितवादी/Respondent Nnl, Haryana 132001

For Appellant: Ms. Rano Jain, Ms Sakashi Rustagi, Advocates &For Respondent: Shri Mahesh Kumar, CIT(DR)
Section 40A(3)

…s required to pay cash in turn to persons, from whom he has purchased the goods; or (f)specific discount is given by the seller for payment to be made by way of cash." The said circular was noticed and considered in Navsari Waste Cotton Products v. CIT [1987] 163 ITR 378 (Guj.), where it was held that it would appear from clauses (i) to ( v) of paragraph 4 of the said circular that if the identity of the seller is known, it would be possible for the department to cross check if the payment in question was actually made in cash to the seller from whom goods were purchased and the requirement of rule 6DD(j) would s…

ITO, NEW DELHI vs. M/S SURESH KUMAR, NEW DELHI

In the result, the appeal of the revenue is dismissed on all the grounds

ITA 4111/DEL/2015[2011-12]Status: DisposedITAT Delhi09 Dec 2020AY 2011-12

Bench: Sh. Amit Shukladr. B. R. R. Kumar(Through Video Conferencing) Ita No. 4111/Del/2015 : Asstt. Year : 2011-12 Ito, Vs M/S. Suresh Kumar, Ward-52(1), 84/367, Sec-1, Diz Area, New Delhi-110002 Gole Market, New Delhi-110001 (Appellant) (Respondent) Pan No. Ajgpk2729R Assessee By : None Revenue By : Sh. Sohail Malik, Sr. Dr Date Of Hearing: 03.11.2020 Date Of Pronouncement: 09.12.2020

For Appellant: NoneFor Respondent: Sh. Sohail Malik, Sr. DR
Section 40A(3)

…accepted the judgments of various courts mentioned as under and directed the authorities to consider the ratio of the judgment while dealing with the issue of Section 40A(3). 15. The above circular was explained in Navsari Waste Cotton Products v. CIT [1987] 163 ITR 378 (Guj.) with the following observations: ". . . The cases indicated in paragraph 4 are merely illustrative and not exhaustive but the underlying idea is that if the seller’s identity can be established, it would be possible for the Income-tax Officer to cross-check whether the transaction in fact had taken place as stated and was of a genuine natu…

PRONAB NANDY,HOOGHLY vs. J.C.I.T RANGE - 1,HOOGHLY, HOOGHLY

In the result, appeal of the assessee is dismissed

ITA 1910/KOL/2012[2008-2009]Status: DisposedITAT Kolkata10 Aug 2016AY 2008-2009

Bench: Shri P.M.Jagtap, Am & Shri S.S.Viswanethra Ravi, Jm]

For Appellant: Shri S. K. Sarkar, A.RFor Respondent: Shri Sallong Yaden, Additional C.I.T
Section 143(2)Section 40A(3)

…our honour with JUDICIAL ANALYSIS: The above said circular was explained in CIT v. Avtar Singh & Sons [1992] 194 ITR 80 (Punj. & Har.) with the following observations: The said circular was noticed and considered in Navsari Waste Cotton Products v. CIT [1987] 163 ITR 378 (Guj.) where it was held that it would appear from clauses (i) to (v) of paragraph 4 of the said circular that if the identity of the seller is known, it would be possible for the Department to cross-check if the payment in question was actually made in cash to the seller from whom goods were purchased and the requirements of rule 6DD(j) would st…