7.19. In Kantilal C. Shah v. ACIT

14 Taxmann.com 108Income Tax Appellate Tribunal2011#4963 most cited

What is 7.19. In Kantilal C. Shah v. ACIT authority for?

A statement made under section 132(4) is valid evidence if it is based on the assessee's exclusive knowledge, and retractions made after a long gap or without strong evidence are unacceptable. A sworn statement under section 132(4) can be used as evidence.

23

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2021 to 2025.

Also referred to as

Kantilal C. Shah v. ACIT · section 132(4) · retracted statement · admission · special knowledge · coercion · sworn statement · search and seizure · ITAT Ahmedabad

Sections most often in play

Section 132(4)Section 115BBESection 132Section 142(1)Section 143(2)Section 143(3)Section 153ASection 292C

Issues it is cited on

retraction of statementsection 114statement under section 132(4)retracted statementsection 158bcpanchnamasurrender of incomesection 158bbsection 132(1)section 158bsection 158mli

Judgments citing 7.19. In Kantilal C. Shah v. ACIT

DCIT, CC- 5 (1), Mumbai vs. Pratik Suresh Kothari, Mumbai

In the result the appeal of the assessee are partly allowed and the appeals of the revenue are dismissed

ITA 6757/MUM/2018[2009-10]Status: DisposedITAT Mumbai27 Sept 2022AY 2009-10

Bench: Shri Amarjit Singh & Ms. Kavitha Rajagopalita Nos.7088 To 7090/Mum/2018 (A.Ys. 2008-09, 2009-10 & 2012-13) M/S R. Kantilal & Co. Vs. Dcit, Cc-6(1) Tower-F(W),Office No. Income Tax Office, 7030, Bharat Diamond 19Th Floor, Air India Bourse, Block, Bandra Building, Nariman Point, Kurla Complex, Mumbai – 400 021 Bandra (E), Mumbai – 400 051 स्थायी लेखा सं./जीआइआर सं./ Pan/Gir No: Aacfr5384C Appellant .. Respondent

For Appellant: Nishit GandhiFor Respondent: Dharm Veer Singh &
Section 153ASection 68

…authorised officer from making further investigation. In view of this, Legislature in its wisdom has provided that such statement can be used in evidence and the assessment can be made on the basis of such statement.” 7.19. In Kantilal C. Shah v. ACIT (2011) 14 Taxmann.com 108 (Ahmedabad Trib.), the Ahmedabad Bench held that a statement under 14 Appeals 18 M/s R. Kantilal & Co. Vs. DCIT, CC-6(1) section 132(4) is an evidence in itself and a retraction should be supported by strong evidence to demonstrate that the evidence recorded was under coercion. It was also held that the question of evidentiary value of a s…

Dy. CIT CC -7(40), Mumbai vs. Shree Ambica Gems, Mumbai

In the result, both the appeals of the revenue are dismissed and Cross Objection filed by the assessee are dismissed

ITA 1769/MUM/2022[2018-19]Status: DisposedITAT Mumbai23 Sept 2022AY 2018-19

Bench: Shri Amarjit Singh & Shri Sandeep Singh Karhail

For Appellant: Biren ShahFor Respondent: Pitta Samuel
Section 133ASection 69A

…ITA No. 1969 & 1770/Mum/2022 1 C.O.101 & 102/Mum/2022 DCIT,CC-7(4) Vs. Shree Ambica Gems IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER & SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA Nos.1769 & 1770/Mum/2022 (A.Ys. 2018-19 & 2019-20) DCIT, CC-7(4) Vs. Shree Ambica Gems Room No. 658, Flat No. 6 &7, Ganesh Krupa, Aaykar Bhavan, Manohar Menor, M.K. Road, Benam X Lane, Mumbai – 400020 Mumbai -400004 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAAFS5690Q Appellant .. Respondent C.O. Nos.101 & 102/Mum/2022 (A.Ys. 2018-19 & 2019-20) Shree Ambica Gems Vs. DCIT, C…

M/S Minera Steel & Power Pvt Ltd, Bellary vs. The Joint Commissioner of Income Tax Bellary Range, Bellary

In the result, the appeal of the assessee is partly allowed

ITA 515/BANG/2019[2012-13]Status: DisposedITAT Bangalore29 Nov 2021AY 2012-13

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year : 2012-13

For Appellant: Shri H Siva Prasad Reddy, I.T.PFor Respondent: Shri Sankar Ganesh K, JCIT (DR)
Section 115JSection 143(3)Section 14ASection 41(1)Section 41(1)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment year : 2012-13 M/s Minera Steel & Power Pvt. Vs. The Jt. Commissioner Ltd., of Income-tax, No.811/2, NH-63, Bellary Range, Hospet Road, Alipur, Bellary-583 105. Bellary-583 115. PAN - AACCK 7567 M REVENUE ASSESSEE Assessee by : Shri H Siva Prasad Reddy, I.T.P Revenue by : Shri Sankar Ganesh K, JCIT (DR) Date of hearing : 28.10.2021 Date of Pronouncement : 29.11.2021 O R D E R Per Chandra Poojari, Accountant Member This appeal by the assessee is directed…