A.S. Sivan Pillai v. CIT

34 ITR 328High Court1958#3855 most cited

What is A.S. Sivan Pillai v. CIT authority for?

An assessment officer cannot assume illegality in an assessee's transaction without material evidence, and the onus is on the party claiming illegality to prove it.

31

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2026.

Also referred to as

A.S. Sivan Pillai v. CIT · 34 ITR 328 · assumption of illegality · onus of proof · genuineness of transaction · creditworthiness of creditor · section 68 · section 133(6) · section 131

Sections most often in play

Section 143(3)Section 68Section 133(6)Section 131Section 69CSection 115BBESection 132Section 133A

Issues it is cited on

section 23(3)section 131(1)shell companyprincipal commissioner of income-taxcreditworthiness of the creditorentry operatoraddition under section 68section 34section 133genuineness of the transactionshare application moneyaddition u/s 68

Judgments citing A.S. Sivan Pillai v. CIT

DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-3(3), KOLKATA, KOLKATA vs. ADHUNIK INFRASTRUCTURES PRIVATE LIMITED , KOLKATA

In the result, the appeal filed by the Revenue is dismissed

ITA 1069/KOL/2024[2015-16]Status: DisposedITAT Kolkata09 Feb 2026AY 2015-16

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishra

Section 131Section 131(1)Section 143(3)Section 148Section 250Section 68Section 69A

…be noted that where the assessee furnishes full details regarding the creditors, it is up to the department to pursue the matter further to locate those creditors and examine their creditworthiness. It has been further held in A.S. Sivan Pillai v. CIT [1958] 34 ITR 328 (Mad.) that while drawing the inference, it cannot be assumed in the absence of any material that there has been some illegalities in the assessee's transaction. Thus, more importantly, as held by the Hon'ble Supreme Court in CIT v. Daulat Ram Rawatmull [1973] 87 ITR 349 (SC), the onus of proving that the appellant was not the real was on the part…

MANOJ ANAND,GUWAHATI vs. ITO W-2(2) GHY, GUWAHATI

In the result, the appeal of the assessee is allowed

ITA 273/GTY/2024[2018-19]Status: DisposedITAT Guwahati02 Dec 2025AY 2018-19

Bench: Shri Rajesh Kumar, Am & Shri Manomohan Das, Jm Manoj Anand Ito W-2(2), Ghy Flat 4D, Garima Grand, Aaykar Bhawan, Christian Basti, Departmental Representative B. G.S. Road, Guwahati-781005, Vs. Baruah Road, Guwahati-781007, Assam Assam (Appellant) (Respondent) Pan No. Agbpa9883C

For Appellant: Shri Miraj D Shah, ARFor Respondent: Shri Sanjay Jha, DR
Section 144BSection 147Section 148Section 68

…be noted that where the assessee furnishes full details regarding the creditors, it is up to the department to pursue the matter further to locate those creditors and examine their creditworthiness. It has been further held in A.S. Sivan Pillai v. CIT [1958] 34 ITR 328 (Mad.) that while drawing the inference, it cannot be assumed in the absence of any material that there has been some illegalities in the assessee's transaction. Thus, more importantly, as held by the Hon'ble Supreme Court in CIT v. Daulat Ram Rawatmull [1973] 87 ITR 349 (SC), the onus of proving that the appellant was not the real was on the part…

SONTHALIA CAPITAL PRIVATE LIMITED,KOLKATA vs. DCIT, CIRCLE 7(2), , KOLKATA

In the result, appeal of the assessee is allowed

ITA 958/KOL/2025[2017-2018]Status: DisposedITAT Kolkata03 Sept 2025AY 2017-2018

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyआयकर अपील सं/Ita No.958/Kol/2025 (निर्धारण वर्ा / Assessment Year : 2017-2018) Sonthalia Capital Pvt. Ltd., Vs Dcit, Circle-7(2), Kolkata 3Rd Unit No.3, Floor, Ideal Centre, 9, Ajc Bose Road, Circus Aenue, So Kolkata-17 Pan No. :Aabck 4477 F (अपीलधर्थी /Appellant) (प्रत्यर्थी / Respondent) .. निर्धाररती की ओर से /Assessee By : Shri Siddharth Agarwal, Advocate रधजस्व की ओर से /Revenue By : Shri S.B.Chakraborthy, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 11/08/2025 घोषणा की तारीख/Date Of Pronouncement : 03/09/2025 आदेश / O R D E R Per Pradip Kumar Choubey, Jm : The Assessee Has Filed The Instant Appeal Against The Order Dated 06.03.2025, Passed By The Ld.Cit(A), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Year 2017-2018. 2. The Assessee Company Filed Its Original Return Of Income For The 2017-18 & Declaring Total Income Of Rs. Rs. 10,14,610/-. Notices Under Section 143(2) & 142(1) Of The Act Were Issued & Served On The Appellant Company & Duly Complied With. Subsequently Assessment Order Under Section 143(3) Of The Act Was Passed On 24.12.2019 Determining Total Income At Rs.59,14,610/-. While Framing The Assessment Order, The Assessing Officer Has Made Additions Under Section 68 Of The Act Amounting To Rs.25,00,000/- & 24,00,000/- With Respect To Loan Received From Linkwise Dealtrade Private Limited (In Short ‘Ldpl’) & Ambala Trafin Private Limited (In Short ‘Atpl’), Respectively.

For Appellant: Shri Siddharth Agarwal, AdvocateFor Respondent: Shri S.B.Chakraborthy, Sr. DR
Section 131Section 143(2)Section 143(3)Section 68

…illegalities in the assessee's transaction. Thus, more importantly, as held by the Hon'ble Supreme Court in CIT Versus Daulat Ram Rawatmull 9, the onus of proving (1963) 49 ITR 112 (2007) 291 ITR 278 (SC) (1944) 12 ITR 441 (Cal) (1972 84 ITR 307 (Cal) (1958) 34 ITR 328 (Mad) (1973) 87 ITR 349 (SC) ITAT 18 OF 2022 that the appellant was not the real was on the party who claims it to be so. Bearing the above legal principles in mind, if we examine the case on hand, it is clear that the assessing officer issued show cause notice only in respect of one of the lender M/s. Fast Glow Distributors. The assessee responde…

DCIT- CENTRAL CIRCLE-2(4), KOLKATA vs. VIKRMA IMPEX PRIVATE LIMITED, KOLKATA

In the result, both the appeals of the revenue are dismissed

ITA 317/KOL/2025[2020-21]Status: DisposedITAT Kolkata25 Aug 2025AY 2020-21

Bench: Shri Rajesh Kumar&Shri Pradip Kumar Choubey]

Section 115BSection 132Section 133(6)Section 153ASection 68Section 69C

…आयकर अपीलीय अधिकरण, कोलकाता पीठ “डी’’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH: KOLKATA श्री राजेश कुमार, लेखा सटस्य एवं श्री प्रदीप कुमार चौबे, न्याययक सदस्य के समक्ष [Before Shri Rajesh Kumar, Accountant Member &Shri Pradip Kumar Choubey, Judicial Member] I.T.A. Nos. 316 & 317/Kol/2025 Assessment Years: 2019-20 & 2020-21 DCIT, CC-2(4), Kolkata Vs. Vikrma Impex Pvt. Ltd. (PAN: AABCV 0337 K) ) अपीलार्थी ( Respondent / प्रत्यर्थी Appellant / Date of Hearing / सुनवाई 29.07.2025 की यिथर्थ Date of Pronouncement/ 25.08.2025 आदेश उद्घोषणा की यिथर्थ For the assessee / Shri Miraj D Shah, AR यनर्ााररिी क…

DCIT, CC-2(4), KOLKATA, KOLKATA vs. VIKRMA IMPEX PRIVATE LIMITED, KOLKATA

In the result, both the appeals of the revenue are dismissed

ITA 316/KOL/2025[2019-20]Status: DisposedITAT Kolkata25 Aug 2025AY 2019-20

Bench: Shri Rajesh Kumar&Shri Pradip Kumar Choubey]

Section 115BSection 132Section 133(6)Section 153ASection 68Section 69C

…आयकर अपीलीय अधिकरण, कोलकाता पीठ “डी’’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH: KOLKATA श्री राजेश कुमार, लेखा सटस्य एवं श्री प्रदीप कुमार चौबे, न्याययक सदस्य के समक्ष [Before Shri Rajesh Kumar, Accountant Member &Shri Pradip Kumar Choubey, Judicial Member] I.T.A. Nos. 316 & 317/Kol/2025 Assessment Years: 2019-20 & 2020-21 DCIT, CC-2(4), Kolkata Vs. Vikrma Impex Pvt. Ltd. (PAN: AABCV 0337 K) ) अपीलार्थी ( Respondent / प्रत्यर्थी Appellant / Date of Hearing / सुनवाई 29.07.2025 की यिथर्थ Date of Pronouncement/ 25.08.2025 आदेश उद्घोषणा की यिथर्थ For the assessee / Shri Miraj D Shah, AR यनर्ााररिी क…

ASSISTANT COMMISSIONER OF INCOME TAX (CENTRAL CIRCLE), JAMMU vs. ANITA KAPAHI, JAMMU

In the result, the appeal of the revenue is dismissed being devoid of merits

ITA 557/ASR/2024[2019-20]Status: DisposedITAT Amritsar29 May 2025AY 2019-20

Bench: Sh. Udayan Dasgupta & Sh. Krinwant Sahay

For Appellant: Sh. P. N. Arora, Adv
Section 131Section 132Section 133ASection 143(3)Section 250(6)Section 69

…material and 7 I.T.A. No.557/Asr/2024 Assessment Year: 2019-20 should have also taken into account material produced by assessee on issue in question - Held, yes." The Hon'ble High Court of Madras in the case of S. Sivan Pillai vs. CIT reported at [1958] 34 ITR 328 (Mad.) has held as under: "During relevant assessment year assessee exported and also sold onions in open market at controlled price However ITO taking view that assessee must have sold goods in open market at price higher than controlled price made certain addition in assessee's income - In coming to said conclusion, ITO relied upon transactions…

DEPUTY COMMISSIONER OF INCOME TAX, KOLKATA vs. DOLLAR HOLDING PVT. LTD., KOLKATA

In the result, both the appeals of the Revenue are dismissed

ITA 1729/KOL/2024[2017-18]Status: DisposedITAT Kolkata11 Feb 2025AY 2017-18

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm

For Appellant: Shri A.K. Tulsyan, ARFor Respondent: Shri Abhijit Kundu, DR
Section 14ASection 68Section 69C

…be noted that where the assessee furnishes full details regarding the creditors, it is up to the department to pursue the matter further to locate those creditors and examine their creditworthiness. It has been further held in A.S. Sivan Pillai v. CIT [1958] 34 ITR 328 (Mad.) that while drawing the inference, it cannot be assumed in the absence of any material that there has been some illegalities in the assessee's transaction. Thus, more importantly, as held by the Hon'ble Supreme Court in CIT v. Daulat Ram Rawatmull [1973] 87 ITR 349 (SC), the onus of proving that the appellant was not the real was on the part…

DEPUTY COMMISSOENR OF INCOME TAX, KOLKATA vs. DOLLAR HOLDING PVT. LTD., KOLKATA

In the result, both the appeals of the Revenue are dismissed

ITA 1728/KOL/2024[2015-16]Status: DisposedITAT Kolkata11 Feb 2025AY 2015-16

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm

For Appellant: Shri A.K. Tulsyan, ARFor Respondent: Shri Abhijit Kundu, DR
Section 14ASection 68Section 69C

…be noted that where the assessee furnishes full details regarding the creditors, it is up to the department to pursue the matter further to locate those creditors and examine their creditworthiness. It has been further held in A.S. Sivan Pillai v. CIT [1958] 34 ITR 328 (Mad.) that while drawing the inference, it cannot be assumed in the absence of any material that there has been some illegalities in the assessee's transaction. Thus, more importantly, as held by the Hon'ble Supreme Court in CIT v. Daulat Ram Rawatmull [1973] 87 ITR 349 (SC), the onus of proving that the appellant was not the real was on the part…

DECPUTY COMMISSION OF INCOME TAX CENTRAL CIRCLE-3(1), KOLKATA, KOLKATA vs. CHIRAG JEWELLERS, KOLKATA

In the result, the appeal of the Revenue is dismissed

ITA 1559/KOL/2024[2014-15]Status: DisposedITAT Kolkata21 Oct 2024AY 2014-15

Bench: Shri Rajpal Yadav & Dr. Manish Boradi.T.A. No. 1559/Kol/2024 Assessment Year: 2014-15 Dcit, Central Circle-3(1) Chirag Jewellers 110, Shantipally, Flat 17A, Rameshwara Mansion, 10/4A Vs Kolkata-700107 Elgin Road, Kolkata-700020 West Bengal [Pan : Aabfc7914L] अपीलार्थी/ (Appellant) प्रत्‍यर्थी/ (Respondent)

For Appellant: Shri Miraj D. Shah, ARFor Respondent: Shri Subhendu Datta, CIT DR
Section 132Section 143(2)Section 143(3)Section 153ASection 250Section 68Section 69C

…be noted that where the assessee furnishes full details regarding the creditors, it is up to the department to pursue the matter further to locate those creditors and examine their creditworthiness. It has been further held in A.S. Sivan Pillai v. CIT [1958] 34 ITR 328 (Mad.) that while drawing the inference, it cannot be assumed in the absence of any material that there has been some illegalities in the assessee's transaction. Thus, more importantly, as held by the Hon'ble Supreme Court in CIT v. Daulat Ram Rawatmull [1973] 87 ITR 349 (SC), the onus of proving Chirag Jewellers; A.Y. 2014-15 that the appellant w…

RAVINDRA GAUR,JAIPUR vs. ITO WD 6(3), JAIPUR

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

ITA 673/JPR/2023[2015-16]Status: DisposedITAT Jaipur19 Feb 2024AY 2015-16

Bench: Him. Appellant Prays That Holding The Order Of Id. Ao As Legal & Correct Despite The Fact That The Residential Status Of Appellant Was A Non-Resident Indian (Nri) During The Relevant Financial Year Is Most Unjust & Unwarranted. Therefore, The Order Of Ld. Cit(A)/Nfac Deserves To Be Quashed.

For Appellant: Shri Anoop Bhatia (C.A.)For Respondent: Shri Anup Singh (Addl.CIT) a
Section 142(1)Section 147Section 148Section 148ASection 68

…e deleted and the assessee prays accordingly. Reliance is placed on the following:- 1. CIT v. U.M. Shah, Proprietor, Shrenik Trading Co. [1973] 90 ITR 396 (Bom.) 2. Nemichand Kothari v. CIT (264 ITR 254)(Gau) 3. Divine Leasing ete Vs. CIT 299 ITR 268 (DEL) 4. 34 ITR 328 (MAD) & Ker HC in 117 ITR 371 5. Shri Vishnu Prasad, Jaipur vs DCIT (ITAT JPR) in ITA 1503/JP/2018 dated 15.02.2021 We also find it relevant to quote from letter dated 16.10.2023 (copy enclosed with this submission) issued to the assessee from the office of the Principal Chief Commissioner of Income Tax, Income Tax Department, Jaipur mentioning th…

SHRI RAJ KUMAR ( M/S RADHIKA SALES CORP ), AMRITSAR vs. INCOME TAX OFFICER WARD- 3 (3), AMRITSAR

In the result, the appeal of the assessee bearing ITA No

ITA 195/ASR/2022[2017-18]Status: DisposedITAT Amritsar11 Apr 2023AY 2017-18

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 143(3)Section 145(3)Section 250oSection 68

…ances. Here, no addition can be called for. In this regard, the respectfully reliance is placed on the following case laws: I.T.A. No.195/Asr/2022 38 Assessment Year: 2017-18 • K.P. Varghese vs ITO (1981) 7 Taxman 13 (SC) • A.S. Sivan Pillai vs. CIT (1958) 34 ITR 328 (Madras) • Roshan Di Hatti vs CIT 107 ITR 938 (SC), • CIT, Faridabad v. Laul Transport Corporation, [2009] 180 Taxman 185 (Punjab & Haryana) 12.1 We also considered that the amount deposited in the bank account was out of sale of various items which had been held by the assessee as stock in trade and since the deposits in the bank account were…

SUPER IRON FOUNDRY,KOLKATA vs. ACIT, CIR. 36, KOLKATA

In the result, the appeal of assessee allowed

ITA 270/KOL/2022[2014-15]Status: DisposedITAT Kolkata11 Jan 2023AY 2014-15

Bench: Shri Rajpal Yadav(Kz)& Shri Rajesh Kumar]

Section 131Section 133(6)Section 143(3)Section 68

…illegalities in the assessee's transaction. Thus, more importantly, as held by the Hon'ble Supreme Court in CIT Versus Daulat Ram Rawatmull 9, the onus of proving (1963) 49 ITR 112 (2007) 291 ITR 278 (SC) (1944) 12 ITR 441 (Cal) (1972 84 ITR 307 (Cal) (1958) 34 ITR 328 (Mad) (1973) 87 ITR 349 (SC) ITAT 18 OF 2022 that the appellant was not the real was on the party who claims it to be so. Bearing the above legal principles in mind, if we examine the case on hand, it is clear that the assessing officer issued show cause notice only in respect of one of the lender M/s. Fast Glow Distributors. The assessee responde…

A J MILL STORE AGENCY PRIVATE LIMITED ,KOLKATA vs. I.T.O.,WARD-2(1), KOLKATA

In the result, both the appeals of the assessee are allowed

ITA 552/KOL/2021[2012-13]Status: DisposedITAT Kolkata28 Nov 2022AY 2012-13

Bench: Shri Rajesh Kumar & Shri Sonjoy Sarma]

Section 131oSection 143(3)Section 147Section 148

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘‘बी’’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH: KOLKATA "ी राजेश कुमार, लेखा सद"य एवं "ी संजय शमा" "या"यक सद"य के सम" [Before Shri Rajesh Kumar, Accountant Member & Shri Sonjoy Sarma, Judicial Member] I.T.A. Nos. 551 & 552/Kol/2021 Assessment Year: 2012-13 M/s A.J. Mill Store Agency Pvt. Vs. ITO, Ward-2(1), Kolkata Ltd. (PAN: AABCA 9021 B) Appellant / (अपीलाथ") Respondent / ( !यथ") Date of Hearing / सुनवाई 10.11.2022 क$ "त&थ Date of Pronouncement/ 28.11.2022 आदेश उ)घोषणा क$ "त&थ For the Appellant/ Shri Miraj D Shah, A.R "नधा"/रती क$ ओर से For the Respondent/ Shri…

A J MILL STORE AGENCY PRIVATE LIMITED ,KOLKATA vs. I.T.O.,WARD-2(1), KOLKATA

In the result, both the appeals of the assessee are allowed

ITA 551/KOL/2021[2012-13]Status: DisposedITAT Kolkata28 Nov 2022AY 2012-13

Bench: Shri Rajesh Kumar & Shri Sonjoy Sarma]

Section 131oSection 143(3)Section 147Section 148

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘‘बी’’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH: KOLKATA "ी राजेश कुमार, लेखा सद"य एवं "ी संजय शमा" "या"यक सद"य के सम" [Before Shri Rajesh Kumar, Accountant Member & Shri Sonjoy Sarma, Judicial Member] I.T.A. Nos. 551 & 552/Kol/2021 Assessment Year: 2012-13 M/s A.J. Mill Store Agency Pvt. Vs. ITO, Ward-2(1), Kolkata Ltd. (PAN: AABCA 9021 B) Appellant / (अपीलाथ") Respondent / ( !यथ") Date of Hearing / सुनवाई 10.11.2022 क$ "त&थ Date of Pronouncement/ 28.11.2022 आदेश उ)घोषणा क$ "त&थ For the Appellant/ Shri Miraj D Shah, A.R "नधा"/रती क$ ओर से For the Respondent/ Shri…

PRINCIPAL COMMISSIONER OF INCOME TAX 9 KOLKATA vs. M/S SREELEATHERS

Accordingly, the appeal fails and is dismissed

ITAT/18/2022HC Calcutta14 Jul 2022

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE BIVAS PATTANAYAK

Section 133(6)Section 142(2)Section 143Section 143(3)Section 260ASection 68

…d by the Hon’ble Supreme Court in CIT Versus Daulat Ram Rawatmull 9, the onus of proving 4 (1963) 49 ITR 112 5 (2007) 291 ITR 278 (SC) 6 (1944) 12 ITR 441 (Cal) 7 (1972 84 ITR 307 (Cal) 8 (1958) 34 ITR 328 (Mad) 9 (1973) 87 ITR 349 (SC) ITAT 18 OF 2022 Page 11 of 14 that the appellant was not the real was on the party who claims it to be so. Bearing the above legal principles in mind, if we examine the case on hand, it is clear that the assessing officer issued show cause notice only in respect of one of the lender M/s. Fast Glow Distribu…

M/S ANANTHA REFINERY PVT. LTD. vs. DCIT,

In the result, both the appeals of the assessee are partly allowed

ITA 1554/BANG/2013[2007-08]Status: DisposedITAT Bangalore29 Apr 2022AY 2007-08

Bench: Shri Chandra Poojari, Am & Smt. Beena Pillai, Jm

For Appellant: Shri K.R.Pradeep &For Respondent: Dr.Manjunath Karkihalli, CIT-DR

…either from APMC authorities nor from commercial tax authorities or police or forest or any other authorities have initiated or held any irregularity or illegality on the part of the assessee. It has been held by Madras High Court in A.S.Sivan Pillai vs CIT – 34 ITR 328 as under:- “10….There is no presumption in favour of any illegality of a transaction. In fact, the presumption is the other way about.’’ 29. While the AO has alleged these transactions as bogus, he has not brought any reliable evidence in support of such allegation. 30. These documents were prepared by the assessee at the time when the goods were…

M/S ANANTHA REFINERY PVT. LTD. vs. DCIT,

In the result, both the appeals of the assessee are partly allowed

ITA 1553/BANG/2013[2006-07]Status: DisposedITAT Bangalore29 Apr 2022AY 2006-07

Bench: Shri Chandra Poojari, Am & Smt. Beena Pillai, Jm

For Appellant: Shri K.R.Pradeep &For Respondent: Dr.Manjunath Karkihalli, CIT-DR

…either from APMC authorities nor from commercial tax authorities or police or forest or any other authorities have initiated or held any irregularity or illegality on the part of the assessee. It has been held by Madras High Court in A.S.Sivan Pillai vs CIT – 34 ITR 328 as under:- “10….There is no presumption in favour of any illegality of a transaction. In fact, the presumption is the other way about.’’ 29. While the AO has alleged these transactions as bogus, he has not brought any reliable evidence in support of such allegation. 30. These documents were prepared by the assessee at the time when the goods were…

KALANEEDHI JEWELLERS LLP,PATIALA vs. DCIT-CC, PATIALA

In the result, appeals of both the assesses are allowed

ITA 311/CHANDI/2021[2017-18]Status: DisposedITAT Chandigarh25 Mar 2022AY 2017-18
For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Smt. Priyanka Dhar, Sr. DR
Section 143(3)

…dition in the hands of the assessee without discharging the burden of the Department to prove the correctness of such additions. Reliance was placed on the following case laws: • K.P. Varghese vs ITO (1981) 7 Taxman 13 (SC) • A.S. Sivan Pillai vs. CIT (1958) 34 ITR 328 (Madras) • Roshan Di Hatti vs CIT 107 ITR 938 (SC), • CIT vs Value Capital Services Ltd 307 ITR 334 (Del.), • CIT vs Real Time Marketing (P) Ltd 306 ITR 35 (Del.) , • CIT vs Kamdhenu Steel and Alloys Ltd. 248 CTR 33 (Del.) 6.4 It was also submitted that the amount deposited in the bank account was out of sale of jewellery which had been held by t…

SSMT. CHARU AGGARWAL,PATIALA vs. DCIT-CC, PATIALA

In the result, appeals of both the assesses are allowed

ITA 310/CHANDI/2021[2017-18]Status: DisposedITAT Chandigarh25 Mar 2022AY 2017-18
For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Smt. Priyanka Dhar, Sr. DR
Section 143(3)

…dition in the hands of the assessee without discharging the burden of the Department to prove the correctness of such additions. Reliance was placed on the following case laws: • K.P. Varghese vs ITO (1981) 7 Taxman 13 (SC) • A.S. Sivan Pillai vs. CIT (1958) 34 ITR 328 (Madras) • Roshan Di Hatti vs CIT 107 ITR 938 (SC), • CIT vs Value Capital Services Ltd 307 ITR 334 (Del.), • CIT vs Real Time Marketing (P) Ltd 306 ITR 35 (Del.) , • CIT vs Kamdhenu Steel and Alloys Ltd. 248 CTR 33 (Del.) 6.4 It was also submitted that the amount deposited in the bank account was out of sale of jewellery which had been held by t…

DCIT, CC-3, JAIPUR vs. SMT. JYOTI FALOR, JAIPUR

ITA 150/JPR/2020[2014-15]Status: DisposedITAT Jaipur24 Feb 2022AY 2014-15
For Appellant: Shri S.R. Sharma (CA) and Shri R.K. Bhatra, (CA)For Respondent: Shri S. Najmi, (CIT D/R) fu/kZkfjrh dh vksj ls@
Section 10(38)Section 131Section 132(4)Section 143(3)Section 153ASection 68Section 69C

…such share transactions cannot be taxed under section 68 of the Act. 5.7. It is settled rule of law that any malpractice, like that of selling by short measures (Hira Bai Vs. CIT 4 ITR 95) or charging price in excess of the controlled price (Sivan Vs. CIT 34 ITR 328, CAG. IT Vs. Cherian 117 ITR 371) or selling smuggled goods (Lal Chand Vs. CIT 37 ITR 288 (SC) etc. cannot be attributed in general to the assessee that he followed such practice. The ordinary presumption of law is that apparent state of affairs is real unless the contrary is proved (Kalva Vs. Union of India 49 ITR 165 (SC), CIT Vs. Daulat Ram 8…

Showing 1–20 of 31 · Page 1 of 2