Par Excellence Leasing & Financial Services P.Ltd. v. ACIT

115 Taxmann.com 38High Court2020#5585 most cited

What is Par Excellence Leasing & Financial Services P.Ltd. v. ACIT authority for?

Additions under section 68 are justified when the assessee fails to produce the controlling persons of share applicant companies, the companies are found to be non-existent, and the transaction is deemed to be the assessee's own money routed through fictitious entities.

21

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2020 to 2025.

Also referred to as

Par Excellence Leasing and Financial Services · section 68 · addition u/s 68 · share application money · creditworthiness of the creditor · genuineness of the transaction · source of source · accommodation entry · fictitious companies · bogus companies · cash credits

Issues it is cited on

Judgments citing Par Excellence Leasing & Financial Services P.Ltd. v. ACIT

Par Excellence Leasing & Financial Services P.Ltd. v. ACIT (115 Taxmann.com 38) — Cited in 21 Judgments | BharatTax