Shri H.H. Rama Varma v. CIT

187 ITR 308Supreme Court of India1991#2388 most cited

What is Shri H.H. Rama Varma v. CIT authority for?

The phrase "any sum" in Section 68 of the Income-tax Act refers only to a "sum of money" or "physical receipt," and does not include non-cash transactions, book entries, notional adjustments, or payments in kind.

48

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2025.

Also referred to as

Shri H.H. Rama Varma v. CIT · 187 ITR 308 · Section 68 · cash credit · unexplained money · "any sum" · "sum of money" · physical receipt · book entry · payment in kind · notional adjustment

Sections most often in play

Section 143(3)Section 271(1)(c)Section 40(a)(ia)Section 68Section 80GSection 115BBESection 133(6)Section 142(1)

Issues it is cited on

section 80g(2)(a)section 76section 80g(2)section 261section 74share capital and share premiumsection 260ashare application moneyentry operatorpenalty u/s 271(1)(c)gross total incomesection 80g

Judgments citing Shri H.H. Rama Varma v. CIT

ITO, WD-5(4), Kolkata vs. M/S. Vishwadham Traders Pvt. Ltd., Kolkata

In the result, the appeal of the Revenue is dismissed

ITA 803/KOL/2017[2012-13]Status: DisposedITAT Kolkata23 Jan 2019AY 2012-13

Bench: Shri A.T. Varkey, J.M. & Dr.A.L.Saini, A.M.) Asstt. Year : 2012-13 I.T.O. Ward 5(4), Kolkata Vs M/S. Vishwadham Traders P.Ltd Pan:Aascv 8983D (Appellant/Assessee) (Respondent/Department)

For Appellant: Shri Saurabh Kumar, Addl. CIT, ld.DRFor Respondent: Shri Miraj D.Shah, ld.AR
Section 143(3)Section 68Section 80G

…or making investment towards share capital. There was no receipt of any sum as provided u/s 68 of the Act in the instant case. It would be pertinent here to refer to the decision of Hon'ble Supreme Court in the case of Shri H.H. Rama Varma vs. CIT reported in 187 ITR 308 (SC) wherein it was held that 'any sum' means 'sum of money'. We find that ld. CIT(A) had deleted the addition by observing as under: "6. On consideration of the AR's submission, especially the portion reproduced above, it is seen that section 68 of I.T. Act, 1961 does not apply to cases of purchase of share assets and allotment of shares by the…

ITO, Ward - 1(4), Kolkata vs. M/S. Kaner Investments Ltd., Kolkata

In the result, the appeal filed by the Revenue is dismissed

ITA 2095/KOL/2017[2008-09]Status: DisposedITAT Kolkata23 Jan 2019AY 2008-09

Bench: Shri A.T. Varkey, Jm & Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.2095/Kol/2017 (िनधा"रणवष" / Assessment Year : 2008-09

For Appellant: Shri Ajoy Kr. Singh, CITFor Respondent: S.M. Surana, Advocate
Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “B”, BENCH KOLKATA BEFORE SHRI A.T. VARKEY, JM & DR. A.L.SAINI, AM आयकरअपीलसं./ITA No.2095/Kol/2017 (िनधा"रणवष" / Assessment Year : 2008-09 ITO, Ward-1(4), Kolkata Vs. M/s Kaner Investments Ltd., Room No. 42A, 4th Floor, Aayakar Bhawan, P-7, Chowringhee Square, R. No. 17, 85/83, N.S. Road, Kolkata- 7th Floor, Kolkata-700069 700001. "थायीलेखासं./जीआइआरसं./PAN/GIR No. : AABCA 2860 N (अपीलाथ"/Assessee) (""थ" / Respondent) .. िनधा"रतीकीओरसे /Assessee by : Shri Ajoy Kr. Singh, CIT राज"कीओरसे /Revenue by : S.M. Surana, Advocate सुनवाईकीतारीख/ Date of Hearing : 13/12/2018 घोषणाकीत…

M/S. Aba Earthline Communication Ltd., Kolkata vs. ITO, Ward-1(4), Kolkata

In the result, appeal of the assessee is allowed

ITA 1141/KOL/2017[2012-13]Status: DisposedITAT Kolkata09 Nov 2018AY 2012-13

Bench: Sri J. Sudhakar Reddy & Sri S.S. Viswanethra Ravi) Assessment Year: 2012-13 M/S. Aba Earthline Communications Ltd...........…………..……………….…...……..….…….....Appellant Rajesh Mohan & Associates Unit No. 18 5Th Floor Bagati House 34, Ganesh Chandra Avenue Kolkata – 700 013 [Pan : Aabck 4264 E] Vs. Income Tax Officer, Ward-1(4), Kolkata.……......……….………………..………….…...........Respondent

Section 133(6)Section 143(3)Section 250Section 68

…or making investment towards share capital. There was no receipt of any sum as provided u/s 68 of the Act in the instant case. It would be pertinent here to refer to the decision of Hon'ble Supreme Court in the case of Shri H.H. Rama Varma vs. CIT reported in 187 ITR 308 (SC) wherein it was held that 'any sum' means 'sum of money'. We find that ld. CIT(A) had deleted the addition by observing as under: "6. On consideration of the AR's submission, especially the portion reproduced above, it is seen that section 68 of I.T. Act, 1961 does not apply to cases of purchase of share assets and allotment of shares by the…

DCIT, TDS, Chandigarh vs. M/S Punjab State Civil Supply Corpn. Ltd., Sirhind

In the result, all the appeals of the Revenue bearing ITA

ITA 320/CHANDI/2018[2013-14]Status: DisposedITAT Chandigarh30 Oct 2018AY 2013-14

Bench: Shri Sanjay Garg & Ms. Annapurna Gupta

…decision of the Hon'ble Supreme Court in the case of ‘H.H. Sri Rama 18 ITA Nos. 1309 & 1310, 1312-1214,1424 & 1425c-16, 78-C-18, 1241 & 1242/Chd/2016, 669/Chd/2016, 320 to 325/Chd./2018 & 685-686-C-2016-Pb St Warehousing Corpon & Ors Verma v CIT’ [1991] 187 ITR 308 / 57 Taxman 149, wherein, the expression ‘sum’ was also held to be referred to payment of money and not of donations ‘in kind’ in context of the provisions of section 80G of the Act. The Hon'ble Supreme Court held that on the plain reading of the section 80G of the Act , it was apparent that the assessee was entitled to claim deduction on the a…

DCIT, TDS, Chandigarh vs. M/S Punjab State Grains Procurement Corp. Ltd., Patiala

In the result, all the appeals of the Revenue bearing ITA

ITA 319/CHANDI/2018[2013-14]Status: DisposedITAT Chandigarh30 Oct 2018AY 2013-14

Bench: Shri Sanjay Garg & Ms. Annapurna Gupta

…decision of the Hon'ble Supreme Court in the case of ‘H.H. Sri Rama 18 ITA Nos. 1309 & 1310, 1312-1214,1424 & 1425c-16, 78-C-18, 1241 & 1242/Chd/2016, 669/Chd/2016, 320 to 325/Chd./2018 & 685-686-C-2016-Pb St Warehousing Corpon & Ors Verma v CIT’ [1991] 187 ITR 308 / 57 Taxman 149, wherein, the expression ‘sum’ was also held to be referred to payment of money and not of donations ‘in kind’ in context of the provisions of section 80G of the Act. The Hon'ble Supreme Court held that on the plain reading of the section 80G of the Act , it was apparent that the assessee was entitled to claim deduction on the a…

DCIT, TDS, Chandigarh vs. M/S Punjab State Grains Procurement Corp. Ltd., Patiala

In the result, all the appeals of the Revenue bearing ITA

ITA 318/CHANDI/2018[2012-13]Status: DisposedITAT Chandigarh30 Oct 2018AY 2012-13

Bench: Shri Sanjay Garg & Ms. Annapurna Gupta

…decision of the Hon'ble Supreme Court in the case of ‘H.H. Sri Rama 18 ITA Nos. 1309 & 1310, 1312-1214,1424 & 1425c-16, 78-C-18, 1241 & 1242/Chd/2016, 669/Chd/2016, 320 to 325/Chd./2018 & 685-686-C-2016-Pb St Warehousing Corpon & Ors Verma v CIT’ [1991] 187 ITR 308 / 57 Taxman 149, wherein, the expression ‘sum’ was also held to be referred to payment of money and not of donations ‘in kind’ in context of the provisions of section 80G of the Act. The Hon'ble Supreme Court held that on the plain reading of the section 80G of the Act , it was apparent that the assessee was entitled to claim deduction on the a…

DCIT (TDS), Chandigarh vs. M/S Punjab State Grains Procurement Corp. Ltd., Fatehgarh Sahib

In the result, all the appeals of the Revenue bearing ITA

ITA 317/CHANDI/2018[2013-14]Status: DisposedITAT Chandigarh30 Oct 2018AY 2013-14

Bench: Shri Sanjay Garg & Ms. Annapurna Gupta

…decision of the Hon'ble Supreme Court in the case of ‘H.H. Sri Rama 18 ITA Nos. 1309 & 1310, 1312-1214,1424 & 1425c-16, 78-C-18, 1241 & 1242/Chd/2016, 669/Chd/2016, 320 to 325/Chd./2018 & 685-686-C-2016-Pb St Warehousing Corpon & Ors Verma v CIT’ [1991] 187 ITR 308 / 57 Taxman 149, wherein, the expression ‘sum’ was also held to be referred to payment of money and not of donations ‘in kind’ in context of the provisions of section 80G of the Act. The Hon'ble Supreme Court held that on the plain reading of the section 80G of the Act , it was apparent that the assessee was entitled to claim deduction on the a…

DCIT (TDS), Chandigarh vs. M/S Punjab State Grains Procurement Corp. Ltd., Fatehgarh Sahib

In the result, all the appeals of the Revenue bearing ITA

ITA 316/CHANDI/2018[2012-13]Status: DisposedITAT Chandigarh30 Oct 2018AY 2012-13

Bench: Shri Sanjay Garg & Ms. Annapurna Gupta

…decision of the Hon'ble Supreme Court in the case of ‘H.H. Sri Rama 18 ITA Nos. 1309 & 1310, 1312-1214,1424 & 1425c-16, 78-C-18, 1241 & 1242/Chd/2016, 669/Chd/2016, 320 to 325/Chd./2018 & 685-686-C-2016-Pb St Warehousing Corpon & Ors Verma v CIT’ [1991] 187 ITR 308 / 57 Taxman 149, wherein, the expression ‘sum’ was also held to be referred to payment of money and not of donations ‘in kind’ in context of the provisions of section 80G of the Act. The Hon'ble Supreme Court held that on the plain reading of the section 80G of the Act , it was apparent that the assessee was entitled to claim deduction on the a…

The Punjab State Cooperative Supply, Ropar vs. ACIT, Chandigarh

In the result, all the appeals of the Revenue bearing ITA

ITA 669/CHANDI/2017[2012-13]Status: DisposedITAT Chandigarh30 Oct 2018AY 2012-13

Bench: Shri Sanjay Garg & Ms. Annapurna Gupta

…decision of the Hon'ble Supreme Court in the case of ‘H.H. Sri Rama 18 ITA Nos. 1309 & 1310, 1312-1214,1424 & 1425c-16, 78-C-18, 1241 & 1242/Chd/2016, 669/Chd/2016, 320 to 325/Chd./2018 & 685-686-C-2016-Pb St Warehousing Corpon & Ors Verma v CIT’ [1991] 187 ITR 308 / 57 Taxman 149, wherein, the expression ‘sum’ was also held to be referred to payment of money and not of donations ‘in kind’ in context of the provisions of section 80G of the Act. The Hon'ble Supreme Court held that on the plain reading of the section 80G of the Act , it was apparent that the assessee was entitled to claim deduction on the a…

The Assistant General Manager (F&A) (Personal Responsible), Shimla vs. ITO (TDS), Shimla

In the result, all the appeals of the Revenue bearing ITA

ITA 1425/CHANDI/2017[2013-14]Status: DisposedITAT Chandigarh30 Oct 2018AY 2013-14

Bench: Shri Sanjay Garg & Ms. Annapurna Gupta

…decision of the Hon'ble Supreme Court in the case of ‘H.H. Sri Rama 18 ITA Nos. 1309 & 1310, 1312-1214,1424 & 1425c-16, 78-C-18, 1241 & 1242/Chd/2016, 669/Chd/2016, 320 to 325/Chd./2018 & 685-686-C-2016-Pb St Warehousing Corpon & Ors Verma v CIT’ [1991] 187 ITR 308 / 57 Taxman 149, wherein, the expression ‘sum’ was also held to be referred to payment of money and not of donations ‘in kind’ in context of the provisions of section 80G of the Act. The Hon'ble Supreme Court held that on the plain reading of the section 80G of the Act , it was apparent that the assessee was entitled to claim deduction on the a…

The Assistant General Manager (F&A) (Personal Responsible), Shimla vs. ITO (TDS), Shimla

In the result, all the appeals of the Revenue bearing ITA

ITA 1424/CHANDI/2017[2011-12]Status: DisposedITAT Chandigarh30 Oct 2018AY 2011-12

Bench: Shri Sanjay Garg & Ms. Annapurna Gupta

…decision of the Hon'ble Supreme Court in the case of ‘H.H. Sri Rama 18 ITA Nos. 1309 & 1310, 1312-1214,1424 & 1425c-16, 78-C-18, 1241 & 1242/Chd/2016, 669/Chd/2016, 320 to 325/Chd./2018 & 685-686-C-2016-Pb St Warehousing Corpon & Ors Verma v CIT’ [1991] 187 ITR 308 / 57 Taxman 149, wherein, the expression ‘sum’ was also held to be referred to payment of money and not of donations ‘in kind’ in context of the provisions of section 80G of the Act. The Hon'ble Supreme Court held that on the plain reading of the section 80G of the Act , it was apparent that the assessee was entitled to claim deduction on the a…

ITO (TDS-2), Chandigarh vs. M/S Punjab State Grains Procurement Corp. Ltd., Mohali

In the result, all the appeals of the Revenue bearing ITA

ITA 686/CHANDI/2016[2013-14]Status: DisposedITAT Chandigarh30 Oct 2018AY 2013-14

Bench: Shri Sanjay Garg & Ms. Annapurna Gupta

…decision of the Hon'ble Supreme Court in the case of ‘H.H. Sri Rama 18 ITA Nos. 1309 & 1310, 1312-1214,1424 & 1425c-16, 78-C-18, 1241 & 1242/Chd/2016, 669/Chd/2016, 320 to 325/Chd./2018 & 685-686-C-2016-Pb St Warehousing Corpon & Ors Verma v CIT’ [1991] 187 ITR 308 / 57 Taxman 149, wherein, the expression ‘sum’ was also held to be referred to payment of money and not of donations ‘in kind’ in context of the provisions of section 80G of the Act. The Hon'ble Supreme Court held that on the plain reading of the section 80G of the Act , it was apparent that the assessee was entitled to claim deduction on the a…

ITO (TDS-2), Chandigarh vs. M/S Punjab State Grains Procurement Corp. Ltd., Mohali

In the result, all the appeals of the Revenue bearing ITA

ITA 685/CHANDI/2016[2012-13]Status: DisposedITAT Chandigarh30 Oct 2018AY 2012-13

Bench: Shri Sanjay Garg & Ms. Annapurna Gupta

…decision of the Hon'ble Supreme Court in the case of ‘H.H. Sri Rama 18 ITA Nos. 1309 & 1310, 1312-1214,1424 & 1425c-16, 78-C-18, 1241 & 1242/Chd/2016, 669/Chd/2016, 320 to 325/Chd./2018 & 685-686-C-2016-Pb St Warehousing Corpon & Ors Verma v CIT’ [1991] 187 ITR 308 / 57 Taxman 149, wherein, the expression ‘sum’ was also held to be referred to payment of money and not of donations ‘in kind’ in context of the provisions of section 80G of the Act. The Hon'ble Supreme Court held that on the plain reading of the section 80G of the Act , it was apparent that the assessee was entitled to claim deduction on the a…

ACIT (TDS), Chandigarh vs. M/S Punjab State Grain Procurement Corp. Ltd., Barnala

In the result, all the appeals of the Revenue bearing ITA

ITA 162/CHANDI/2016[2012-13]Status: DisposedITAT Chandigarh30 Oct 2018AY 2012-13

Bench: Shri Sanjay Garg & Ms. Annapurna Gupta

…decision of the Hon'ble Supreme Court in the case of ‘H.H. Sri Rama 18 ITA Nos. 1309 & 1310, 1312-1214,1424 & 1425c-16, 78-C-18, 1241 & 1242/Chd/2016, 669/Chd/2016, 320 to 325/Chd./2018 & 685-686-C-2016-Pb St Warehousing Corpon & Ors Verma v CIT’ [1991] 187 ITR 308 / 57 Taxman 149, wherein, the expression ‘sum’ was also held to be referred to payment of money and not of donations ‘in kind’ in context of the provisions of section 80G of the Act. The Hon'ble Supreme Court held that on the plain reading of the section 80G of the Act , it was apparent that the assessee was entitled to claim deduction on the a…

Dy Commissioner of Income Tax, Chandigarh vs. M/S District Manager Punjab

In the result, all the appeals of the Revenue bearing ITA

ITA 1314/CHANDI/2016[2014-15]Status: DisposedITAT Chandigarh30 Oct 2018AY 2014-15

Bench: Shri Sanjay Garg & Ms. Annapurna Gupta

…decision of the Hon'ble Supreme Court in the case of ‘H.H. Sri Rama 18 ITA Nos. 1309 & 1310, 1312-1214,1424 & 1425c-16, 78-C-18, 1241 & 1242/Chd/2016, 669/Chd/2016, 320 to 325/Chd./2018 & 685-686-C-2016-Pb St Warehousing Corpon & Ors Verma v CIT’ [1991] 187 ITR 308 / 57 Taxman 149, wherein, the expression ‘sum’ was also held to be referred to payment of money and not of donations ‘in kind’ in context of the provisions of section 80G of the Act. The Hon'ble Supreme Court held that on the plain reading of the section 80G of the Act , it was apparent that the assessee was entitled to claim deduction on the a…

Dy Commissioner of Income Tax, Chandigarh vs. M/S District Manager Punjab, Sangrur

In the result, all the appeals of the Revenue bearing ITA

ITA 1313/CHANDI/2016[2013-14]Status: DisposedITAT Chandigarh30 Oct 2018AY 2013-14

Bench: Shri Sanjay Garg & Ms. Annapurna Gupta

…decision of the Hon'ble Supreme Court in the case of ‘H.H. Sri Rama 18 ITA Nos. 1309 & 1310, 1312-1214,1424 & 1425c-16, 78-C-18, 1241 & 1242/Chd/2016, 669/Chd/2016, 320 to 325/Chd./2018 & 685-686-C-2016-Pb St Warehousing Corpon & Ors Verma v CIT’ [1991] 187 ITR 308 / 57 Taxman 149, wherein, the expression ‘sum’ was also held to be referred to payment of money and not of donations ‘in kind’ in context of the provisions of section 80G of the Act. The Hon'ble Supreme Court held that on the plain reading of the section 80G of the Act , it was apparent that the assessee was entitled to claim deduction on the a…

Dy Commissioner of Income Tax, Chandigarh vs. M/S District Manager Punjab, Sangrur

In the result, all the appeals of the Revenue bearing ITA

ITA 1312/CHANDI/2016[2012-13]Status: DisposedITAT Chandigarh30 Oct 2018AY 2012-13

Bench: Shri Sanjay Garg & Ms. Annapurna Gupta

…decision of the Hon'ble Supreme Court in the case of ‘H.H. Sri Rama 18 ITA Nos. 1309 & 1310, 1312-1214,1424 & 1425c-16, 78-C-18, 1241 & 1242/Chd/2016, 669/Chd/2016, 320 to 325/Chd./2018 & 685-686-C-2016-Pb St Warehousing Corpon & Ors Verma v CIT’ [1991] 187 ITR 308 / 57 Taxman 149, wherein, the expression ‘sum’ was also held to be referred to payment of money and not of donations ‘in kind’ in context of the provisions of section 80G of the Act. The Hon'ble Supreme Court held that on the plain reading of the section 80G of the Act , it was apparent that the assessee was entitled to claim deduction on the a…

ITO (TDS), Patiala vs. The Distt. Manager, Fatehgarh Sahib

In the result, all the appeals of the Revenue bearing ITA

ITA 1310/CHANDI/2016[2013-14]Status: DisposedITAT Chandigarh30 Oct 2018AY 2013-14

Bench: Shri Sanjay Garg & Ms. Annapurna Gupta

…decision of the Hon'ble Supreme Court in the case of ‘H.H. Sri Rama 18 ITA Nos. 1309 & 1310, 1312-1214,1424 & 1425c-16, 78-C-18, 1241 & 1242/Chd/2016, 669/Chd/2016, 320 to 325/Chd./2018 & 685-686-C-2016-Pb St Warehousing Corpon & Ors Verma v CIT’ [1991] 187 ITR 308 / 57 Taxman 149, wherein, the expression ‘sum’ was also held to be referred to payment of money and not of donations ‘in kind’ in context of the provisions of section 80G of the Act. The Hon'ble Supreme Court held that on the plain reading of the section 80G of the Act , it was apparent that the assessee was entitled to claim deduction on the a…

ITO (TDS), Patiala vs. The Distt. Manager, Fatehgarh Sahib

In the result, all the appeals of the Revenue bearing ITA

ITA 1309/CHANDI/2016[2012-13]Status: DisposedITAT Chandigarh30 Oct 2018AY 2012-13

Bench: Shri Sanjay Garg & Ms. Annapurna Gupta

…decision of the Hon'ble Supreme Court in the case of ‘H.H. Sri Rama 18 ITA Nos. 1309 & 1310, 1312-1214,1424 & 1425c-16, 78-C-18, 1241 & 1242/Chd/2016, 669/Chd/2016, 320 to 325/Chd./2018 & 685-686-C-2016-Pb St Warehousing Corpon & Ors Verma v CIT’ [1991] 187 ITR 308 / 57 Taxman 149, wherein, the expression ‘sum’ was also held to be referred to payment of money and not of donations ‘in kind’ in context of the provisions of section 80G of the Act. The Hon'ble Supreme Court held that on the plain reading of the section 80G of the Act , it was apparent that the assessee was entitled to claim deduction on the a…

ITO, Chandigarh vs. The Manager Distt. Office, Mohali

In the result, all the appeals of the Revenue bearing ITA

ITA 1241/CHANDI/2016[2012-13]Status: DisposedITAT Chandigarh30 Oct 2018AY 2012-13

Bench: Shri Sanjay Garg & Ms. Annapurna Gupta

…decision of the Hon'ble Supreme Court in the case of ‘H.H. Sri Rama 18 ITA Nos. 1309 & 1310, 1312-1214,1424 & 1425c-16, 78-C-18, 1241 & 1242/Chd/2016, 669/Chd/2016, 320 to 325/Chd./2018 & 685-686-C-2016-Pb St Warehousing Corpon & Ors Verma v CIT’ [1991] 187 ITR 308 / 57 Taxman 149, wherein, the expression ‘sum’ was also held to be referred to payment of money and not of donations ‘in kind’ in context of the provisions of section 80G of the Act. The Hon'ble Supreme Court held that on the plain reading of the section 80G of the Act , it was apparent that the assessee was entitled to claim deduction on the a…