Shrinath Corporation v. DCIT, Central Circle-02, Jaipur 9

82 Taxmann.com 315Reported decision2017#4885 most cited

What is Shrinath Corporation v. DCIT, Central Circle-02, Jaipur 9 authority for?

The court considers the distinguishability of facts in prior decisions, emphasizing that an assessee's failure to explain cash deposits can lead to adverse inferences.

24

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2023 to 2023.

Also referred to as

Shrinath Corporation v. DCIT · cash deposits · unexplained money · trade creditors · rejection of books of account · section 69d · section 153a(1)(b) · loose papers

Issues it is cited on

Judgments citing Shrinath Corporation v. DCIT, Central Circle-02, Jaipur 9

Shrinath Corporation v. DCIT, Central Circle-02, Jaipur 9 (82 Taxmann.com 315) — Cited in 24 Judgments | BharatTax