Principal Commissioner of Income-tax v. Anshika Consultants (P.) Ltd.
162 Taxmann.com 792High Court2024#5676 most cited
What is Principal Commissioner of Income-tax v. Anshika Consultants (P.) Ltd. authority for?
Addition under section 68 is not warranted when the assessee receives unsecured interest-bearing loans and furnishes documents like acknowledgments, balance sheets, and profit and loss accounts to establish the identity, creditworthiness, and genuineness of the transaction.
20
judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2025 to 2026.
Also referred to as
Principal Commissioner of Income-tax v. Anshika Consultants · section 68 · unsecured loans · identity of creditor · creditworthiness of creditor · genuineness of transaction · addition u/s 68 not warranted · interest bearing loans · Allahabad HC