Prasad Bojoria HUF, 263 ITR 487 (Gau) 02. CIT vs. Manoj Lalwani, 260 ITR 590 (Raj) 03. CIT v. Parma Nand

248 ITR 525High Court2001#24078 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2022.

Judgments citing Prasad Bojoria HUF, 263 ITR 487 (Gau) 02. CIT vs. Manoj Lalwani, 260 ITR 590 (Raj) 03. CIT v. Parma Nand

ASSANAR & SONS,KOTTAYAM vs. JTCIT, KOTTAYAM

In the result, the appeal filed by the assessee is allowed

ITA 191/COCH/2014[2008-09]Status: DisposedITAT Cochin25 Oct 2022AY 2008-09

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariassessment Year: 2008-09

For Appellant: Shri Thomas Cherian, A.RFor Respondent: Smt. J.M. Jamuna Devi, Sr. D.R

Section 131Section 269TSection 271E

…72) (83 ITR 26) (SC). 3) CIT vs. Madhav Enterprises Pvt. Ltd. 2014 (2) TMI 564 (Guj.) 4) CIT vs. Rugmini Ram Raghav Spinners (P) Ltd. (2008) (304 ITR 417) (Mad.) 5) CIT vs. Saini Medical Store (P&H) (2005) 277 ITR 420 )P&H). 6) CIT vs. Eetachi Agencies (2001) 248 ITR 525 (Bom.). 7) CIT vs. Natvarlal Purshottamdas Parekh (2008) 303 ITR 5 (Guj.). 8) Citizen Co-operative Society Ltd. vs. Addl. CIT (2010) 41 DTR (Hyd.) (Trib.) 305. 9) Muslim Urban Co-operative Credit Society Ltd. vs. JCIT (2005) 96 ITD 83 (Pune). 10) Salagaon Sanmitra Sahakari Pathpedhi Ltd. vs. Addl. CIT (2012) 51 SOT 53 (Mum.) (Trib.). 11) ACIT vs.…

SHRI P. SUNDARAMURTHY,CHENNAI vs. JCIT, PONDICHERRY

In the result, the appeal filed by the assessee stands

ITA 2730/CHNY/2016[2009-10]Status: DisposedITAT Chennai20 Aug 2019AY 2009-10

Bench: Shri N.R.S. Ganesan & Shri Inturi Rama Rao] आयकर अपील सं./I.T.A. No.2730/Chny/2016 "नधा"रण वष" /Assessment Year : 2009-2010. Shri. P. Sundaramurthy, Vs. The Joint Commissioner Of No.19, Mariamman Koil Street, Income Tax, Manjini Nagar, Pondicherry Range, Puducherry 605 003. Pondicherry. [Pan Aasps 2879P] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri. S. Sridhar, AdvocateFor Respondent: Shri. V.M. Mahidar, IRS, JCIT

Section 133ASection 133A(3)Section 269TSection 271ESection 273B

…alty u/s.271E of the Act is not warranted. He placed reliance on the following judgments:- 01. CIT vs. Bhagwati Prasad Bojoria HUF, 263 ITR 487 (Gau) 02. CIT vs. Manoj Lalwani, 260 ITR 590 (Raj) 03. CIT vs. Parma Nand, 180 CTR 489 (Del) 04. Eatachi Agencies 248 ITR 525 (Bom) It is further submitted that when the genuineness of the transaction was accepted mere technical violation of law does not entail levy of penalty. Reliance was placed on the judgment of Hon'ble Supreme Court in the case of Hindustan Steel vs. State of Orissa, 83 ITR 26. ITA No.2730/CHNY/2016. :- 5 -: The Assessing Officer considered t…

MARTIN ALEX CORREA,MUMBAI vs. JCIT RG 24(2), MUMBAI

In the result, assessee’s appeal stands dismissed

ITA 2507/MUM/2013[2007-08]Status: DisposedITAT Mumbai09 Oct 2015AY 2007-08

Bench: Shri Rajendra & Shri Saktijit Deyआमकय अऩीर सं. / Ita No.2507/Mum./2013 (ननधधायण वषा / Assessment Year : 2007–08) Shri Martin Alex Correa 3/7, Joseph Cottage …….………. अऩीरधथी / Chincholi, Bunder Road Appellant Malad (W), Mumbai 400 064 Pan – Aagpc1700M V/S Jt. Commissioner Of Income Tax ..…….………. प्रत्मथी / Range–24(4), Bandra (E), Mumbai Respondent ननधधारयती की ओय से / Assessee By : Shri Bhupendra Shah यधजस्व की ओय से / Revenue By : Shri Vivek Batra सुनवधई की तधयीख / आदेश घोषणध की तधयीख / Date Of Hearing – 24.09.2015 Date Of Order – 09.10.2015

For Appellant: Shri Bhupendra ShahFor Respondent: Shri Vivek Batra

Section 269SSection 271D

…the transaction is genuine and no unaccounted cash was introduced, the provisions of section 269SS of the Act are not applicable. In this context, he relied upon the following decisions:– i) Smt. Rupali Desai, 88 ITD 76 (Mum.)(TM); and ii) Eetachi Agencies, 248 ITR 525. Shri Martin Alex Correa 5 He submitted that the amount of ` 2.50 lakh was advanced by Ms. Edna Misquitta, suo–motu for meeting expenses to be incurred on her behalf, hence, it is not in the nature of loan, therefore, penalty under section 271D of the Act cannot be imposed. For such proposition, he relied upon the decision of the Hon'ble Delhi H…