Om Shakthi Agencies (Madras) (P) Ltd. v. DCIT

66 Taxmann.com 287Income Tax Appellate Tribunal2016#5303 most cited

What is Om Shakthi Agencies (Madras) (P) Ltd. v. DCIT authority for?

Payments made for commercial expediency in respect of property purchase are not subject to addition under section 40A(3), particularly when provisions of Rule 66(k) apply.

22

judgments rely on this decision, according to BharatTax’s citation analysis of 367,368 Indian tax judgments — from 2017 to 2024.

Also referred to as

Om Shakthi Agencies · section 40A(3) · Rule 66(k) · commercial expediency · cash payments · purchase of property · no addition

Issues it is cited on

section 158basection 113block periodpanchnamaon-moneysection 158bsection 153a(1)section 158section 143(1)(a)section 149search assessmentsection 132a

Judgments citing Om Shakthi Agencies (Madras) (P) Ltd. v. DCIT

Padham J. Challani, Chennai vs. DCIT, Chennai

In the result, the appeals filed by the assessee are partly allowed for statistical purposes

ITA 720/CHNY/2017[2008-09]Status: DisposedITAT Chennai16 Aug 2017AY 2008-09

Bench: Shri George Mathan & Shri A. Mohan Alankamony

Section 14ASection 153A

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH: CHENNAI "ी जॉज" माथन, "या"यक सद!य एवं "ी ए. मोहन अलंकामणी, लेखा सद"य के सम" BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER, AND SHRI A. MOHAN ALANKAMONY, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.719 to 725/Mds/2017 "नधा"रण वष" /Assessment Years: 2007-08 to 2013-14 Vs. Shri Padham J. Challani, The Dy. Commissioner of No.23/1, Habibullah Road, Income Tax – Central Circle T.Nagar, Chennai-600 017. III(4), Chennai-600 034. [PAN: AEKPC 1816 N] (अपीलाथ&/Appellant) ('(यथ&/Respondent) : अपीलाथ& क) ओर से/ Appellant by Mr.K.Ravi, Adv. :…

Padham J.Challani, Chennai vs. DCIT, Chennai

In the result, the appeals filed by the assessee are partly allowed for statistical purposes

ITA 719/CHNY/2017[2007-08]Status: DisposedITAT Chennai16 Aug 2017AY 2007-08

Bench: Shri George Mathan & Shri A. Mohan Alankamony

Section 14ASection 153A

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH: CHENNAI "ी जॉज" माथन, "या"यक सद!य एवं "ी ए. मोहन अलंकामणी, लेखा सद"य के सम" BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER, AND SHRI A. MOHAN ALANKAMONY, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.719 to 725/Mds/2017 "नधा"रण वष" /Assessment Years: 2007-08 to 2013-14 Vs. Shri Padham J. Challani, The Dy. Commissioner of No.23/1, Habibullah Road, Income Tax – Central Circle T.Nagar, Chennai-600 017. III(4), Chennai-600 034. [PAN: AEKPC 1816 N] (अपीलाथ&/Appellant) ('(यथ&/Respondent) : अपीलाथ& क) ओर से/ Appellant by Mr.K.Ravi, Adv. :…

Om Shakthi Agencies (Madras) (P) Ltd. v. DCIT (66 Taxmann.com 287) — Cited in 22 Judgments | BharatTax