Sunil Sidhartha v. CIT 156 ITR CIT V Expo Globe India 507 Ltd.

51 Taxmann.com 208High Court2014#4772 most cited

What is Sunil Sidhartha v. CIT 156 ITR CIT V Expo Globe India 507 Ltd. authority for?

Where an assessee provides names, addresses, and PAN of investors, and other documents to establish genuineness, additions cannot be made solely based on an investigation report or the absence of a live link with the investor.

25

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2024.

Also referred to as

Sunil Sidhartha v. CIT · Expo Globe India Ltd · share application money · genuine investors · creditworthiness of the creditor · source of source · paper company · section 31 · section 251(1)(a) · section 251(2) · live link · admission of additional evidence

Issues it is cited on

Judgments citing Sunil Sidhartha v. CIT 156 ITR CIT V Expo Globe India 507 Ltd.

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