Pvt. Ltd. Vs CIT 281 ITR 421 (MP.) VI. Shri Nithyakalyani Textiles Ltd. v. DCIT

330 ITR 93High Court2011#5037 most cited

What is Pvt. Ltd. Vs CIT 281 ITR 421 (MP.) VI. Shri Nithyakalyani Textiles Ltd. v. DCIT authority for?

The case is authority for the proposition that where an assessee is aware of facts, the subsequent omission to disclose them in a return is significant. The court noted that the assessee was aware of having three bank accounts and depositing cash.

23

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2012 to 2023.

Also referred to as

Pvt. Ltd. Vs CIT 281 ITR 421 (MP) · cash deposits · bank accounts · awareness of facts · omission to disclose · unexplained money · assessment proceedings

Judgments citing Pvt. Ltd. Vs CIT 281 ITR 421 (MP.) VI. Shri Nithyakalyani Textiles Ltd. v. DCIT

The Commissioner of Income Tax vs. M/S Vega Auto Accessories Pvt Ltd

ITA/5016/2011HC Karnataka08 Aug 2012

Bench: N.KUMAR,H.S.KEMPANNA

Section 143(3)Section 147Section 148Section 260A

…e submits that the impugned order requires to be interfered with. 8. In support of his contention, he relied upon a judgment of the Gujarat High Court in the case of LMP PRECISION ENGINEERING COMPANY LIMITED Vs. DEPUTY COMMISSIONER OF INCOME TAX [(2011) 330 ITR 93], where it has been held as under: - 8 - “9. The law on the subject of treating a revised return of income as voluntary or otherwise is well- settled. Merely because a return is revised that fact by itself cannot lead to any presumption as to concealment in the original return of income, because legislature itself has provided for furnishi…

The Commissioner of Income Tax vs. M/S Vega Auto Accessories Pvt. Ltd

ITA/5015/2011HC Karnataka08 Aug 2012

Bench: N.KUMAR,H.S.KEMPANNA

Section 143(3)Section 147Section 148Section 260A

…e submits that the impugned order requires to be interfered with. 8. In support of his contention, he relied upon a judgment of the Gujarat High Court in the case of LMP PRECISION ENGINEERING COMPANY LIMITED Vs. DEPUTY COMMISSIONER OF INCOME TAX [(2011) 330 ITR 93], where it has been held as under: - 8 - “9. The law on the subject of treating a revised return of income as voluntary or otherwise is well- settled. Merely because a return is revised that fact by itself cannot lead to any presumption as to concealment in the original return of income, because legislature itself has provided for furnishi…

The Commissioner of Income Tax vs. M/S Vega Auto Accessories Pvt. Ltd

ITA/5014/2011HC Karnataka08 Aug 2012

Bench: N.KUMAR,H.S.KEMPANNA

Section 143(3)Section 147Section 148Section 260A

…e submits that the impugned order requires to be interfered with. 8. In support of his contention, he relied upon a judgment of the Gujarat High Court in the case of LMP PRECISION ENGINEERING COMPANY LIMITED Vs. DEPUTY COMMISSIONER OF INCOME TAX [(2011) 330 ITR 93], where it has been held as under: - 8 - “9. The law on the subject of treating a revised return of income as voluntary or otherwise is well- settled. Merely because a return is revised that fact by itself cannot lead to any presumption as to concealment in the original return of income, because legislature itself has provided for furnishi…