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“Section 276(1)”
Section References (mined)Section 276Section 276(1)1 judgments
The decision most relied on for Section 276(1) is Bhaiyalal Shyam Behari v. CIT (276 ITR 38), cited in 63 judgments on BharatTax.
Leading authorities on Section 276(1)
Bhaiyalal Shyam Behari v. CIT
276 ITR 38 · 2005 · High Court
63
citing judgments
The peak credit theory applies only to credits and withdrawals that are held to be non-genuine. If the assessee claims all deposits are genuine, the benefit of the peak credit theory may not be available.
CIT(A) v. Haryana Hotels Ltd.
276 ITR 521 · 2005 · High Court
11
citing judgments
An assessee is not legally required to file a return within the time prescribed under Section 139(1) to carry forward and set off unabsorbed depreciation.