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“Section 194(6)”

Section References (mined)Section 194Section 194(6)1 judgments

The decision most relied on for Section 194(6) is 194 Taxman 43 (Delhi) (ii) The Pr. CIT, Central-1 v. Adamine Construction (P.) Ltd. (99 Taxmann.com 45), cited in 39 judgments on BharatTax.

Leading authorities on Section 194(6)

194 Taxman 43 (Delhi) (ii) The Pr. CIT, Central-1 v. Adamine Construction (P.) Ltd.
99 Taxmann.com 45 · 2018 · Supreme Court
39
citing judgments

Where the Assessing Officer (AO) does not conduct any further inquiry or investigation to support additions made, and there is no positive evidence to confirm the AO's action, additions under section 68 cannot be sustained if the loan transaction was properly documented and repaid through banking channels.

Judgments citing Section 194(6)

Shantilal Juharmalji Jain, Mumbai vs. ITO- Ward 19(3)(1), Mumbai

In the result, the appeal filed by the assessee is allowed

ITA 1311/MUM/2023[2011-2012]Status: DisposedITAT Mumbai28 Aug 2023AY 2011-2012

Bench: Shri Om Prakash Kant, Am & Ms. Kavitha Rajagopal, Jm Shantilal Juharmalji Jain Ito-Ward 19(3)(1) 171-B Panjrapole Lane, Mumbai Vs. Opp. Sarvodaya Nagar, Mumbai-400 004 Pan/Gir No. Aaapj 9199 D (Appellant) : (Respondent)

For Appellant: Shri Rashmi VyasFor Respondent: 06.07.2023
Section 143(1)Section 143(3)Section 194CSection 194C(1)Section 194C(6)Section 194C(7)Section 250Section 40

comply with the provisions of section 194C(7) of the Act. The A.O. further held that non compliance of the provisions of sections 194(6) and 194(7) of the Act would attract the provision of section 194C(1). The A.O. invoked the provision of section