Sai Ramakrishna Karuturi v. Union of India

402 ITR 7High Court2018#24866 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2017 to 2023.

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Judgments citing Sai Ramakrishna Karuturi v. Union of India

Mr. Abdul Hannan, Hiriyur vs. Income-Tax Officer, Ward-1, Chitradurga

In the result, the appeal filed by the assessee stands allowed for statistical purposes

ITA 529/BANG/2023[2017-18]Status: DisposedITAT Bangalore11 Oct 2023AY 2017-18

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year : 2017 – 18

For Respondent: Shri Kashinath Kalmath

…of Allahabad rendered in the case of Nathu Ram Premchand vs. Commissioner of Income Tax, U.P (39 2. ITR 561 (All), and to the decision of the Hon'ble High court of Karnataka rendered in the case of Sai Ramakrishna Karuturi vs. Union of India and others (2018) 402 ITR 7 (Kar). The Learned CIT(A) while not disputing the agricultural income, confirmation of the transaction by one 3. of the purchaser, merely on the Rs.27,61,265/- ground that the another purchaser did not confirm purchase, ought not to have confirmed the addition. The Learned CIT(A) while not disputing the agricultural income, confirmation of the tran…

Pr Commissioner of Income Tax vs. M/S Ennoble Construction

ITA/383/2016HC Karnataka20 Jul 2022

Bench: KRISHNA S.DIXIT,P.KRISHNA BHAT

Section 260Section 260A

…thority vide EMC vs. INCOME TAX OFFICER8. There is absolutely no explanation as to why the AO did not choose to invoke this provision in the fitness of things. Nothing prevented him from summoning the 6 402 ITR 7 KAR 7 42 ITR 753 8 49 ITR 650 - 18 - ITA No. 383 of 2016 books of accounts/documents or at least copies thereof from the custody of CBI. The AO having not done his duty, could not have recorded a finding that the claim of Assessee as to transport expenditure was not substantiated. (iii) There is yet another aspect, which merit…

Commissioner of Income Tax-II vs. Energy Solutions International India Pvt Ltd

ITTA/383/2016HC Telangana17 Feb 2017

Bench: J. UMA DEVI,V RAMASUBRAMANIAN