COMMISSIONER OF INCOME TAX, DELHI-II vs. KISHORI LAL CONSTRUCTION LTD.
What did the High Court hold?
The Tribunal affirmed the deletion of the addition, finding that the assessee had discharged its initial onus. The High Court agreed that the Assessing Officer failed to establish the transaction was bogus and that the onus was on the Revenue to further investigate.
What were the facts?
The Assessing Officer made an addition under Section 68 for unexplained cash credit based on a statement from M/s Yadav and Company denying ownership of the bank account from which the assessee received payment. The assessee provided confirmations and cheque details, but the proprietor of M/s Yadav and Company could not be produced.
What were the issues?
Whether the assessee discharged its onus under Section 68 by providing confirmations and cheque payments, and whether the Assessing Officer adequately investigated the transaction after the creditor's denial.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Cases cited in this judgment(10)Show listHide list
Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.
- CIT v. Orissa Corporation Pvt. Ltd.897 citing159 ITR 78 · 1986 · SC
- Kale Khan Mohammad Hanif v. CIT581 citing50 ITR 1 · 1963 · SC
- CIT v. Precision Finance Pvt. Ltd.427 citing208 ITR 465 · 1994 · HC
- Govindarajulu Mudaliar v. CIT306 citing34 ITR 807 · 1958 · SC
- CIT v. Devi Prasad Vishwanath Prasad272 citing72 ITR 194 · 1969 · SC
- CIT v. Value Capital Services (P) Ltd.216 citing307 ITR 334 · 2008 · HC · Read judgment
- CIT v. United Commercial and Industrial Co (P.) Ltd.135 citing187 ITR 596 · 1991 · HC
- Guduthur Bros. v. Income-Tax Officer75 citing40 ITR 298 · 1960 · SC · Read judgment
- Lakhmichand Baijnath v. CIT72 citing35 ITR 416 · 1959 · SC
- CIT v. Prameshwar Bohra47 citing301 ITR 404 · 2008 · HC · Read judgment
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Reserved on: 4th, November,2009
Date of Decision: 23rd December, 2009
+ ITA 783/2007
COMMISSIONER OF INCOME TAX, DELHI-II ..... Appellant
Through: Mr. N.P. Sahni with Mr. P.C. Yadav, Advs.
versus
KISHORI LAL CONSTRUCTION LTD. ..... Respondent
Through: Mr. Ajay Vohra with Ms. Kavita Jha and Mr. Sriram Krishna, Advs.
with
ITA 633/2008
COMMISSIONER OF INCOME TAX - V ..... Appellant
Through: Ms. Rashmi Chopra, Adv.
versus
RAIL TRACK INDIA LTD.
..... Respondent
Through: Mr. Ajay Vohra with Ms. Kavita Jha and Mr. Sriram Krishna, Advs.
and
ITA 467/2008
COMMISSIONER OF INCOME TAX, DELHI -IV ..... Appellant
Through: Ms. Prem L. Bansal with Ms. Ansul Sharma, Advs.
versus
DÉCOR INVESTMENT & FINANCE LTD. ..... Respondent
Through: Mr. Ajay Vohra with Ms. Kavita Jha and Mr. Sriram Krishna, Advs.
2009:DHC:5679-DB
% CORAM:
HON'BLE MR. JUSTICE A.K. SIKRI
H
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