Suman Gupta v. Income Tax Officer ITAT, Agra Bench
138 ITD 153Income Tax Appellate Tribunal2012#3033 most cited
What is Suman Gupta v. Income Tax Officer ITAT, Agra Bench authority for?
The ITAT Agra Bench held that cash deposits into the creditor's bank account shortly before the loan was advanced to the assessee, coupled with a meagre bank balance, indicates a non-genuine transaction, justifying an addition under Section 68.
39
judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2022.
Also referred to as
Suman Gupta v. ITO · 138 ITD 153 · Section 68 · cash credits · non-genuine transaction · meagre bank balance · ITAT Agra
Judgments citing Suman Gupta v. Income Tax Officer ITAT, Agra Bench
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