S K. Muralidhar v. CIT

51 ITR 757High Court1964#5293 most cited

What is S K. Muralidhar v. CIT authority for?

Where additions are made to income on an estimation basis, the revenue cannot contend that such additions are not real income for the purpose of taxation. It is illogical to argue that an addition is for taxation purposes but not true income.

22

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2012 to 2026.

Also referred to as

S K. Muralidhar v. CIT · 51 ITR 757 · Section 143 · additions to income · estimate basis · real income · illogical contention · taxation purposes · true income

Sections most often in play

Section 153ASection 132Section 143(3)Section 131Section 153CSection 153DSection 132(4)Section 139

Issues it is cited on

section 114(e)section 134section 90asanction under section 151substantive assessmentsection 114protective assessmentsection 153a(1)(b)section 144asection 151(2)section 158bgsection 142(2a)

Judgments citing S K. Muralidhar v. CIT

A.C.I.T. Cent.Cir.13, Mumbai vs. Jayant B. Patel(HUF), Mumbai

In the result, appeals filed by the revenue are dismissed,

ITA 5455/MUM/2012[2001-02]Status: DisposedITAT Mumbai10 Aug 2016AY 2001-02

Bench: Shri R.C.Sharma, Am & Shri Ram Lal Negi, Jm आयकर अपील सं./Ita Nos.5547, 5548, 5553/Mum/2012 & Ita No.7525/Mum/2013 ("नधा"रण वष" / Assessment Years :2001­02, 2003­04 & 2007­08) Jayant B. Patel Huf, B/27, Vs. Acit, Cc­13, Mumbai Clifton Society, Near Centuar Hotel, Juhu Vile Parle (W), Mumbai­49 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaahj 1081 L (अपीलाथ" /Appellant) (""यथ" / Respondent) .. & आयकर अपील सं./Ita Nos.5455 To 5461/Mum/2012 ("नधा"रण वष" / Assessment Years :2001­02 To 2007­08) Acit, Cc­13, Mumbai Vs. Jayant B. Patel Huf, B/27, Clifton Society, Near Centuar Hotel, Juhu Vile Parle (W), Mumbai­49 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaahj 1081 L (अपीलाथ" /Appellant) (""यथ" / Respondent) .. & आयकर अपील सं./Ita Nos.5549 To 5552, 5554/Mum/2012 &7524/Mum/2013 ("नधा"रण वष" / Assessment Years :2001­02, 2003­04 2004­05,2006­07 & 2007­08) Jayant B. Patel, B/27, Clifton Vs. Acit, Cc­13, Mumbai Society, Near Centuar Hotel, Juhu Vile Parle (W), Mumbai­49 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aacpp 6414 H (अपीलाथ" /Appellant) (""यथ" / Respondent) .. "नधा"रती क" ओर से /Assessee By : Dr. K.Shivaram & Ms. Neelam C. Jadhav राज"व क" ओर से /Revenue By : Shri Alok Johri सुनवाई क" तार"ख / Date Of Hearing : 13/05/2016 घोषणा क" तार"ख/Date Of Pronouncement 10/08/2016

For Appellant: Dr. K.Shivaram &For Respondent: Shri Alok Johri
Section 143(2)Section 143(3)Section 153A

…13. On the other hand, ld. AR contended that assessee has filed full link of income declared with reference to the cash found during the course of search. Reliance was placed on the decision of Hon’ble Madras High Court in the case of S.Kuppuswami Mudaliar, 51 ITR 757, which was approved by the Hon’ble Supreme Court in the case of Anantram Veerasinghiah, 123 ITR 457. Reliance was also placed on the decision of Hon’ble Andhra Pradesh High Court in the case of Venkateswar Timber Depot, 222 ITR 768 and Hon’ble Madras High Court in the case of K.S.M.Guruswamy Nadar & Sons, 149 ITR 127. 14. We had carefully gone t…

Commissioner of Income Tax vs. Sonal Constructions

In the result, the substantial question of law framed in ITA No

ITA/1132/2007HC Delhi04 Oct 2012
Section 132Section 158

…e excess addition amounted to `1,95,92,700/-. He referred to the well settled proposition laid down by the Andhra Pradesh High Court in Lagadapati Subba Ramaiah v. CIT, (1956) 30 ITR 593 and by the Madras High Court in S. Kupuswami Mudaliar v. CIT, (1964) 51 ITR 757 as also the judgment of the Supreme Court in CIT v. S. Nelliappan, (1967) 66 ITR 722 and held that if there was a connection between the profits withheld from the books and the amounts entered as cash credits, it is possible to hold that the former constituted the source for the latter and if such a finding is entered on the basis of the facts…