Shri Krishna (P) Ltd. v. ITO

221 ITR 53Supreme Court of India1996#19930 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2025 to 2025.

Issues it is cited on

section 148bsanction under section 151approval under section 151paper companyorder under section 148a(d)short term capital gainsspecified authorityincome escaping assessmentprincipal commissioner of income-taxsection 148a(b)short term capital gainsection 148a(d)

Judgments citing Shri Krishna (P) Ltd. v. ITO

Deputy Commissioner of Income Tax, Central Circle-1, Ludhiana vs. Rosha Alloys Pvt. Ltd., Mandi Gobindgarh

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

ITA 923/CHANDI/2024[2020-21]Status: DisposedITAT Chandigarh28 May 2025AY 2020-21
Section 148BSection 151

…ssessments, and to ensure that the higher authority applies its mind to the reasons recorded by the Assessing Officer before granting approval. The Hon'ble Supreme Court in the above judgment has relied upon the decision in Shri Krishna (P) Ltd. v. ITO [1996] 221 ITR 53 (SC), wherein it 11 was held that grant of approval must not be a mere formality, but a judicial function to be exercised with due care, application of mind, and examination of relevant material. This legal position has been consistently upheld by various High Courts and reaffirmed by the Hon'ble Supreme Court in multiple cases, reinforcing that…

Deputy Commissioner of Income Tax, Central Circle-1, Ludhiana vs. Rosha Alloys Pvt. Ltd., Mandi Gobindgarh

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

ITA 922/CHANDI/2024[2019-20]Status: DisposedITAT Chandigarh28 May 2025AY 2019-20
Section 148BSection 151

…ssessments, and to ensure that the higher authority applies its mind to the reasons recorded by the Assessing Officer before granting approval. The Hon'ble Supreme Court in the above judgment has relied upon the decision in Shri Krishna (P) Ltd. v. ITO [1996] 221 ITR 53 (SC), wherein it 11 was held that grant of approval must not be a mere formality, but a judicial function to be exercised with due care, application of mind, and examination of relevant material. This legal position has been consistently upheld by various High Courts and reaffirmed by the Hon'ble Supreme Court in multiple cases, reinforcing that m…

Deputy Commissioner of Income Tax, Central Circle-1, Ludhiana vs. Rosha Alloys Pvt. Ltd., Mandi Gobindgarh

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

ITA 921/CHANDI/2024[2018-19]Status: DisposedITAT Chandigarh28 May 2025AY 2018-19
Section 148BSection 151

…ssessments, and to ensure that the higher authority applies its mind to the reasons recorded by the Assessing Officer before granting approval. The Hon'ble Supreme Court in the above judgment has relied upon the decision in Shri Krishna (P) Ltd. v. ITO [1996] 221 ITR 53 (SC), wherein it 11 was held that grant of approval must not be a mere formality, but a judicial function to be exercised with due care, application of mind, and examination of relevant material. This legal position has been consistently upheld by various High Courts and reaffirmed by the Hon'ble Supreme Court in multiple cases, reinforcing that m…

Rosha Alloys P Limited, Amloh Road, Village Turan, Mandi Gobindgarh, Punjab vs. DCIT Central Circle 1, Ludhiana, Punjab

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

ITA 888/CHANDI/2024[2018-2019]Status: DisposedITAT Chandigarh28 May 2025AY 2018-2019
Section 148BSection 151

…ssessments, and to ensure that the higher authority applies its mind to the reasons recorded by the Assessing Officer before granting approval. The Hon'ble Supreme Court in the above judgment has relied upon the decision in Shri Krishna (P) Ltd. v. ITO [1996] 221 ITR 53 (SC), wherein it was held that grant of approval must not be a mere formality, but a judicial function to be exercised with due care, application of mind, and examination of relevant material. This legal position has been consistently upheld by various High Courts and reaffirmed by the Hon'ble Supreme Court in multiple cases, reinforcing that mech…

Shri Krishna (P) Ltd. v. ITO (221 ITR 53) — Cited in 4 Judgments | BharatTax