Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Bom HC: Can’t Treat Disclosure as Full if Material Suggests Loan is Nothing but Undisclosed Fund - (30 Apr 2025)

DIRECT TAXATION

Bombay HC has observed that if there is a prima-facie material suggesting that the transaction of loan is nothing but the undisclosed funds of the Petitioner then the disclosure made in the course of the original assessment proceedings cannot be treated as full for the purpose of the assessment.

Tags : BOMBAY HIGH COURT   UNDISCLOSED FUND   TRANSACTION OF LOAN  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved