Sreelekha Banerjee v. CIT CIT(A)

20 ITR 562High Court1951#5453 most cited

What is Sreelekha Banerjee v. CIT CIT(A) authority for?

The appellate authority has the power to admit additional evidence if it is satisfied that such evidence was not produced in the first instance due to a sufficient cause.

21

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2017 to 2021.

Also referred to as

Sreelekha Banerjee v. CIT · additional evidence · admission of additional evidence · section 251(2) · CIT(A) powers · sufficient cause · appellate authority

Issues it is cited on

section 31paper companysection 251(2)share capital and share premiumsource of sourcecreditworthiness of the creditorsection 251(1)(a)live linkadmission of additional evidenceentry operatorshare application moneyaddition u/s 68

Judgments citing Sreelekha Banerjee v. CIT CIT(A)

Shri Krishna Charitable Trust, New Delhi vs. JCIT, Ghaziabad

In the result, the appeal of the assessee is allowed

ITA 2878/DEL/2015[2010-11]Status: DisposedITAT Delhi01 Feb 2017AY 2010-11

Bench: Sh. N. K. Sainiita No. 2878/Del/2015 : Asstt. Year : 2010-11 Sh. Krishna Charitable Trust, Vs Jcit, C/O-M/S Rra Taxindia, D-28, Range-2, South Extension, Part-I, Ghaziabad New Delhi-110049 (Appellant) (Respondent) Pan No. Aagts8457F Assessee By : Dr. Rakesh Gupta & Sh. Somil Agarwal, Advs. Revenue By : Sh. Anil Sharma, Sr. Dr Date Of Hearing : 02.11.2016 Date Of Pronouncement : 01.02.2017 Order This Is An Appeal By The Assessee Against The Order Dated 19.02.2015 Of Ld. Cit(A), Muzaffarnagar.

For Appellant: Dr. Rakesh Gupta &For Respondent: Sh. Anil Sharma, Sr. DR
Section 12ASection 68

…d AO for remedial action. In view of the fact the loan are not genuine.” 5. The reliance was placed on the following case laws: " Sumati Dayal Vs CIT 214 ITR 801 (SC) " Nanak Chand Laaxman Das Vs CIT (1983) 140 ITR 151 (Alld.) " Anraj Narain Das Vs CIT (1951) 20 ITR 562 (Punj.) " A.D. Jayveerapandia Nadar Vs CIT (1964) 54 ITR 401 (Mad.) " CIT Vs V. K. Mahim (1995) 213 ITR 820 (Ker.) " Shankar Industries Vs CIT (1978) 114 ITR 689 (Cal.) " Cochin State Power & Light Corporation Ltd. Vs State of Kerala AIR 1965 SC 1688, 1691 " Vinod Krishna Kaul Vs Union of India JT 1995 (9) SC 205, 208 6. Being aggrieved the assess…