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“Section 129(1)”

Section References (mined)Section 129Section 129(1)55 judgments

The decision most relied on for Section 129(1) is Madras in Venkatakrishna Rice Co. v. CIT (163 ITR 129), cited in 95 judgments on BharatTax.

Leading authorities on Section 129(1)

Madras in Venkatakrishna Rice Co. v. CIT
163 ITR 129 · 1987 · High Court
95
citing judgments

The expression 'prejudicial to the interests of the revenue' under Section 263 of the Income Tax Act involves acts or orders that are subversive of the administration of revenue. This requires a grievous error in the Assessing Officer's order that might set a bad trend or pattern for similar assessments.

(i) Vetrivel Mineral v. ACIT, Central Circle-2, Madurai
129 Taxmann.com 126 · 2021 · High Court
63
citing judgments

For an electronic record to be admissible as evidence in income tax proceedings, all conditions prescribed under Section 65B of the Indian Evidence Act, 1872, must be strictly fulfilled. The provisions of Section 65B of the Evidence Act and Section 132(4) of the Income-tax Act, 1961, operate in distinct fields regarding the admissibility of evidence.

Kerala Finance Corporation v. CIT
210 ITR 129 · 1994 · Supreme Court
63
citing judgments

CBDT circulars, instructions, or directions issued under Section 119 cannot override or detract from the provisions of the Income-tax Act, as a delegated authority lacks the power to amend law enacted by Parliament.

Sarla Handicrafts (P.) Ltd. v. Addl.CIT
124 TTJ 674 · 2009 · ITAT
55
citing judgments

The assessing officer can proceed with a search and seizure assessment under section 153A even if the original return was filed in response to a notice under section 142(1). Surrender of income during a search is a key factor in such assessments.

CIT v. Soorajmull Nagarmull
129 ITR 169 · 1981 · High Court
55
citing judgments

Losses from foreign exchange forward contracts, when incidental to an assessee's regular business and undertaken to safeguard business interests, are treated as business losses and not speculative losses under section 43(5).

CIT v. United Glass Mfg. Co. Ltd.
28 Taxmann.com 429 · 2012 · Supreme Court
50
citing judgments

Club membership fees paid by a company for its employees are considered pure business expenses, allowable under Section 37 of the Income Tax Act.

CIT v. Smt. Leena Ramachandran
339 ITR 296 · 2011 · High Court
44
citing judgments

The assessee is entitled to a deduction of interest under Section 36(1)(iii) on borrowed funds utilized for acquiring shares, provided the shares are held as stock-in-trade as part of a share trading business.

ITO v. Diza
255 ITR 573 · 2002 · High Court
42
citing judgments

For an addition under Section 68, the assessee must satisfactorily explain the source of depositors and their creditworthiness; mere receipt of funds via banking channels or furnishing particulars is not conclusive proof of genuineness.

Judgments citing Section 129(1)