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“Section 132(8)”

Section References (mined)Section 132Section 132(8)58 judgments

The decision most relied on for Section 132(8) is CIT v. Calcutta Discount Co. Ltd. (91 ITR 8), cited in 236 judgments on BharatTax.

Leading authorities on Section 132(8)

CIT v. Calcutta Discount Co. Ltd.
91 ITR 8 · 1973 · Supreme Court
236
citing judgments

Income cannot be assessed on purely notional figures or mere suspicion; it must be based on actual evidence and supporting material demonstrating its accrual or receipt by the assessee. Assessments made without such evidence are bad-in-law.

Zile Singh v. State of Haryana
8 SCC 1 · 2004 · Reported
222
citing judgments

A statute or amendment can apply retrospectively even without an express provision, if such application is a necessary implication from the language used, especially for clarificatory amendments or those intended to cure an acknowledged evil for the community's benefit.

CIT v. Ramco International
332 ITR 306 · 2011 · High Court
69
citing judgments

Assessing Officers and appellate authorities must consider and grant correct deductions for fresh legal claims or revised computations made during assessment or appellate proceedings, subject to due verification.

8 SOT 691 (Mum.) and Gargi Din Jwala Prasad v. CIT
96 ITR 97 · 1974 · High Court
49
citing judgments

The elementary principle of natural justice requires that an assessee must have knowledge of all material intended to be used against them in assessment proceedings, along with a reasonable opportunity to meet or rebut such material, including the right to cross-examine witnesses.

370 (Gujarat) 8. T. Lakhamshi Ladha & Co. v. CIT
6 SOT 18 · 2006 · ITAT
29
citing judgments

Where excess stock is found during a search, the benefit of telescoping may be allowed if additions for unrecorded sales have already been sustained and there is no evidence of other income sources.

CIT v. Varinder Agro Chemicals Ltd.
309 ITR 272 · 2009 · High Court
20
citing judgments

Expenditure incurred by a company on computer software is revenue in nature and allowable as a deduction, even if it results in an enduring advantage, provided it is not capital in nature.

Kishor Mohanlal Teliwala v. ACIT
64 TTJ 543 · ITAT
19
citing judgments

When undisclosed income from 'on money' in property transactions is assessed under Section 158BC, the addition should be a reasonable profit earned on the unaccounted turnover, with an 8% profit rate considered reasonable by the ITAT.

460 (P & H) (PB-I: Pg 92-93). 8) CIT v. Atul Engineering Udyog
51 Taxmann.com 569 · 2014 · High Court
18
citing judgments

Trade advances in the nature of commercial transactions are not considered 'advances' under section 2(22)(e) of the Income Tax Act, 1961.

Judgments citing Section 132(8)