229 (g) CIT v. Indrajit Singh Suri

79 Taxmann.com 257High Court2017#4543 most cited

What is 229 (g) CIT v. Indrajit Singh Suri authority for?

An addition under Section 69 cannot be made solely based on a seller's statement admitting on-money, especially if the seller was not cross-examined and corroborating evidence is lacking. Such statements alone do not constitute sufficient grounds for reassessment.

26

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2025.

Also referred to as

CIT v. Indrajit Singh Suri · 79 Taxmann.com 257 · Section 69 · on-money · seller's statement · cross-examination · corroborating evidence · reassessment · addition

Sections most often in play

Section 131Section 143(1)Section 143(3)Section 147Section 250Section 271(1)(c)Section 69

Issues it is cited on

on-moneystamp duty valueloose papersunexplained cash creditunexplained investmentunexplained moneyundisclosed incomesection 131section 143section 147previous yearsection 143(1)

Judgments citing 229 (g) CIT v. Indrajit Singh Suri

Shri Balkrushna Ravichandra Mehta, Mumbai vs. The DCIT, Circle-2, Rajkot

ITA 1/RJT/2021[2006-07]Status: DisposedITAT Rajkot22 Jun 2021AY 2006-07

Bench: Shri Amarjit Singh & Ms. Madhumita Roy

For Respondent: Shri Om Prakash , CIT DR
Section 132Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT (Through Virtual Court) BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER & MS. MADHUMITA ROY, JUDICIAL MEMBER S. Appeal A.Y. Appellant Respondent No. 1. IT(SS)A No. 2006-07 Ravichandra V. Mehta DCIT 7 th Floor, Mansarovar 10/Rjt/2018 Central Cir-2, Apartments, Royal Park-6, Rajkot Kalawad Road, Rajkot-360001 (ALOPM4962A) 2. IT(SS)A No. 2007-08 Ravichandra V. Mehta DCIT 7 th Floor, Mansarovar 11/Rjt/2018 Central Cir-2, Apartments, Royal Park-6, Rajkot Kalawad Road, Rajkot-360001 (ALOPM4962A) 3. IT(SS)A No. 2008-09 Ravichandra V. Mehta DCIT 7 th Floor, Mansaro…

The Assistant Commissioner of Income Tax, Central Circle-2, Rajkot vs. Shri Balkrishna R. Mehta, Rajkot

ITA 121/RJT/2020[2007-08]Status: DisposedITAT Rajkot22 Jun 2021AY 2007-08

Bench: Shri Amarjit Singh & Ms. Madhumita Roy

For Respondent: Shri Om Prakash , CIT DR
Section 132Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT (Through Virtual Court) BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER & MS. MADHUMITA ROY, JUDICIAL MEMBER S. Appeal A.Y. Appellant Respondent No. 1. IT(SS)A No. 2006-07 Ravichandra V. Mehta DCIT 7 th Floor, Mansarovar 10/Rjt/2018 Central Cir-2, Apartments, Royal Park-6, Rajkot Kalawad Road, Rajkot-360001 (ALOPM4962A) 2. IT(SS)A No. 2007-08 Ravichandra V. Mehta DCIT 7 th Floor, Mansarovar 11/Rjt/2018 Central Cir-2, Apartments, Royal Park-6, Rajkot Kalawad Road, Rajkot-360001 (ALOPM4962A) 3. IT(SS)A No. 2008-09 Ravichandra V. Mehta DCIT 7 th Floor, Mansaro…

The Assistant Commissioner of Income Tax, Central Circle-2, Rajkot vs. Shri Balkrishna R. Mehta, Rajkot

ITA 120/RJT/2020[2006-07]Status: DisposedITAT Rajkot22 Jun 2021AY 2006-07

Bench: Shri Amarjit Singh & Ms. Madhumita Roy

For Respondent: Shri Om Prakash , CIT DR
Section 132Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT (Through Virtual Court) BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER & MS. MADHUMITA ROY, JUDICIAL MEMBER S. Appeal A.Y. Appellant Respondent No. 1. IT(SS)A No. 2006-07 Ravichandra V. Mehta DCIT 7 th Floor, Mansarovar 10/Rjt/2018 Central Cir-2, Apartments, Royal Park-6, Rajkot Kalawad Road, Rajkot-360001 (ALOPM4962A) 2. IT(SS)A No. 2007-08 Ravichandra V. Mehta DCIT 7 th Floor, Mansarovar 11/Rjt/2018 Central Cir-2, Apartments, Royal Park-6, Rajkot Kalawad Road, Rajkot-360001 (ALOPM4962A) 3. IT(SS)A No. 2008-09 Ravichandra V. Mehta DCIT 7 th Floor, Mansaro…

The Deputy Commissioner of Income Tax, Central Circle-1, Guntur vs. Paruchuru Satish Kumar(HUF), Guntur

In the result, appeals filed by the Revenue and the cross objections filed by the assessee are dismissed

ITA 699/VIZ/2019[2016-17]Status: DisposedITAT Visakhapatnam23 Nov 2020AY 2016-17

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Ble

For Appellant: Shri M.V. Prasad, CAFor Respondent: Shri D.K.Sonawal, CIT DR
Section 131Section 132Section 132(4)

…ion U/s 698 can be made based on the statement of the seller admitting receipt of on-money when they were not cross examined and when other evidence was not forthcoming in support of on money. This was so held in the case of Pr.CIT Vs. Kanubhai Maganlal Patel 79 Taxmann.com 257 by Hon'ble Gujrat High Court. No reopening was possible merely on the basis of the statement.” 13. The ld. CIT(A) dismissed the appeal of the assessee in para 5.1 which reads as under:- “5.1 I have perused the material placed on record and considered the submissions of the appellant. The AO clearly based his satisfaction on the material av…

The Deputy Commissioner of Income Tax, Central Circle-1, Guntur vs. Paruchuru Satish Kumar(HUF), Guntur

In the result, appeals filed by the Revenue and the cross objections filed by the assessee are dismissed

ITA 698/VIZ/2019[2015-16]Status: DisposedITAT Visakhapatnam23 Nov 2020AY 2015-16

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Ble

For Appellant: Shri M.V. Prasad, CAFor Respondent: Shri D.K.Sonawal, CIT DR
Section 131Section 132Section 132(4)

…ion U/s 698 can be made based on the statement of the seller admitting receipt of on-money when they were not cross examined and when other evidence was not forthcoming in support of on money. This was so held in the case of Pr.CIT Vs. Kanubhai Maganlal Patel 79 Taxmann.com 257 by Hon'ble Gujrat High Court. No reopening was possible merely on the basis of the statement.” 13. The ld. CIT(A) dismissed the appeal of the assessee in para 5.1 which reads as under:- “5.1 I have perused the material placed on record and considered the submissions of the appellant. The AO clearly based his satisfaction on the material av…

Mrs. Renu Sehgal, Jaipur vs. Deputy Commissioner of Income Tax, Central Circle-3, Jaipur

In the result, the appeals of the assessee is allowed and that of the

ITA 708/JPR/2018[2012-13]Status: DisposedITAT Jaipur19 Aug 2019AY 2012-13

Bench: : Shri Vijay Pal Rao, Jm & Shri Vikram Singh Yadav, Am Vk;Dj Vihy La-@Ita No. 837/Jp/2018 Fu/Kzkj.K O"Kz@Assessment Year : 2012-13 Cuke The Acit Smt. Renu Sehgal Vs. Central Circle-3 27, Onkar Nagar, Civil Lines Jaipur Jaipur Lfkk;H Ys[Kk La-@Thvkbzvkj La-@Pan/Gir No.: Aepps 3048 M Vihykfkhz@Appellant Izr;Fkhz@Respondent Vk;Dj Vihy La-@Ita No. 708 & 709 Jp/2018 Fu/Kzkj.K O"Kz@Assessment Year : 2012-13 & 2015-16 Cuke Mrs. Renu Sehgal The Dcit Vs. 227-278, Nemisagar Colony Central Circle-3, Vaishali Nagar, Jaipur Jaipur Lfkk;H Ys[Kk La-@Thvkbzvkj La-@Pan/Gir No.: Aepps 3048 M Vihykfkhz@Appellant Izr;Fkhz@Respondent Jktlo Dh Vksj Ls@ Revenue By : Shri Varinder Mehta, Cit-Dr Fu/Kzkfjrh Dh Vksj Ls@ Assessee By : Shri P.C. Parwal, Ca Lquokbz Dh Rkjh[K@ Date Of Hearing : 06/08/2019 ?Kks"K.Kk Dh Rkjh[K@ Date Of Pronouncement : 19/08/2019 Vkns'K@ Order Per Vijay Pal Rao, Jm There Are Cross Appeals For The Assessment Year 2012-13 Directed Against The Order Dated 09-04-2013 Of The Ld. Cit(A)-4, Jaipur. The 2 Smt. Renu Sehgal Vs Dcit, Central Circle-3, Jaipur

For Appellant: Shri P.C. Parwal, CAFor Respondent: Shri Varinder Mehta, CIT-DR fu/kZkfjrh dh vksj ls@
Section 143Section 143(3)Section 153Section 153ASection 51Section 68

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCH ‘A’, JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k Before : Shri Vijay Pal Rao, JM & Shri Vikram Singh Yadav, AM vk;dj vihy la-@ITA No. 837/JP/2018 fu/kZkj.k o"kZ@Assessment Year : 2012-13 cuke The ACIT Smt. Renu Sehgal Vs. Central Circle-3 27, Onkar Nagar, Civil Lines Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AEPPS 3048 M vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA No. 708 & 709 JP/2018 fu/kZkj.k o"kZ@Assessment Year : 2012-13 & 2015-16 cuke Mrs. Renu Sehga…