Addl. CIT v. Miss Lata Mangeshkar

97 ITR 696High Court1974#699 most cited

What is Addl. CIT v. Miss Lata Mangeshkar authority for?

An addition to income cannot be made solely based on documents or material found from a third party's premises unless the Assessing Officer conducts an independent investigation, examines the third party, and establishes a clear link between the material and the assessee.

145

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2015 to 2026.

Also referred to as

Addl. CIT v. Miss Lata Mangeshkar · 97 ITR 696 · section 132 · section 132(4A) · documents from third party · material from third party · independent investigation · additions to income · linking evidence · corroboration · unexplained income · 143(3)

Sections most often in play

Section 143(3)Section 132(4A)Section 132Section 132(4)Section 292CSection 69ASection 69CSection 153A

Issues it is cited on

hundi transactionsection 44afjewellery found during searchsection 132(4a)section 65bsection 65dumb documentssection 150unexplained jewellerysection 292cretraction of statementthird party information

Judgments citing Addl. CIT v. Miss Lata Mangeshkar

Umesh J. Israni, Mumbai vs. Asst Cen Cir 24 & 26, Mumbai

In the result, both the appeals are allowed

ITA 4022/MUM/2014[2005-06]Status: DisposedITAT Mumbai14 Oct 2015AY 2005-06

Bench: Shri N.K. Billaiya & Shri Sanjay Gargआयकर अपील सं/ I.T.A. No.8793/Mum/2010 ("नधा"रण वष" / Assessment Year:2005-06 Shri Umesh I. Ishrani, The Acit, बनाम/ Flat No. 123, 12Th Floor, Central Circle-24 & 26, Vs. Vasukamal Tower, Aayakar Bhavan, Devidas Lane Mumbai-400 020 Next To Aqueria Club, Borivali (W), Mumbai-400 013 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaapi 0808C आयकर अपील सं/ I.T.A. No.4022/Mum/2014 ("नधा"रण वष" / Assessment Year:2005-06 Shri Umesh I. Ishrani, The Acit, बनाम/ Flat No. 123, 12Th Floor, Central Circle-24 & 26, Vs. Vasukamal Tower, Aayakar Bhavan, Devidas Lane Mumbai-400 020 Next To Aqueria Club, Borivali (W), Mumbai-400 013 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaapi 0808C आयकर अपील सं/ I.T.A. No.8552/Mum/2010 ("नधा"रण वष" / Assessment Year:2005-06 The Acit, M/S. Satnam Sakhi & बनाम/ Central Circle-24 & 26, Associates, Vs. Aayakar Bhavan, Ramashray Chawl, Mumbai 7, Kasturba Cross Road, Borivali (W), Mumbai-400 066 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abbfs 0501N

For Appellant: Ms. Neelam C. JadhavFor Respondent: Shri Manjunatha R
Section 143(3)Section 153A

…ntries made in these papers nowhere mentioned that they are payments made by some person, it can be vice versa also. Meaning thereby these entries may reflect the receipt of money. 14. The Hon’ble Jurisdictional High Court in the case of Miss Lata Mangeshkar 97 ITR 696 has held that some entries in the accounts regarding payments was not sufficient as there was no guarantee that the entries were genuine. The entire addition have been made on the basis of the entries found in loose sheets being alleged payment on account of shop purchased from one M/s. Everest Developer. Surprisingly and for the reasons best know…

Ghanshyam L. Bodani, Mumbai vs. ACIT CC 24 &26, Mumbai

In the result, both the appeals are allowed

ITA 507/MUM/2011[2005-06]Status: DisposedITAT Mumbai14 Oct 2015AY 2005-06

Bench: Shri N.K. Billaiya & Shri Sanjay Gargआयकर अपील सं/ I.T.A. No.8793/Mum/2010 ("नधा"रण वष" / Assessment Year:2005-06 Shri Umesh I. Ishrani, The Acit, बनाम/ Flat No. 123, 12Th Floor, Central Circle-24 & 26, Vs. Vasukamal Tower, Aayakar Bhavan, Devidas Lane Mumbai-400 020 Next To Aqueria Club, Borivali (W), Mumbai-400 013 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaapi 0808C आयकर अपील सं/ I.T.A. No.4022/Mum/2014 ("नधा"रण वष" / Assessment Year:2005-06 Shri Umesh I. Ishrani, The Acit, बनाम/ Flat No. 123, 12Th Floor, Central Circle-24 & 26, Vs. Vasukamal Tower, Aayakar Bhavan, Devidas Lane Mumbai-400 020 Next To Aqueria Club, Borivali (W), Mumbai-400 013 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaapi 0808C आयकर अपील सं/ I.T.A. No.8552/Mum/2010 ("नधा"रण वष" / Assessment Year:2005-06 The Acit, M/S. Satnam Sakhi & बनाम/ Central Circle-24 & 26, Associates, Vs. Aayakar Bhavan, Ramashray Chawl, Mumbai 7, Kasturba Cross Road, Borivali (W), Mumbai-400 066 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abbfs 0501N

For Appellant: Ms. Neelam C. JadhavFor Respondent: Shri Manjunatha R
Section 143(3)Section 153A

…ntries made in these papers nowhere mentioned that they are payments made by some person, it can be vice versa also. Meaning thereby these entries may reflect the receipt of money. 14. The Hon’ble Jurisdictional High Court in the case of Miss Lata Mangeshkar 97 ITR 696 has held that some entries in the accounts regarding payments was not sufficient as there was no guarantee that the entries were genuine. The entire addition have been made on the basis of the entries found in loose sheets being alleged payment on account of shop purchased from one M/s. Everest Developer. Surprisingly and for the reasons best know…

Umesh I Ishrani, Mumbai vs. ACIT CC 24 & 26, Mumbai

In the result, both the appeals are allowed

ITA 8793/MUM/2010[2005-06]Status: DisposedITAT Mumbai14 Oct 2015AY 2005-06

Bench: Shri N.K. Billaiya & Shri Sanjay Gargआयकर अपील सं/ I.T.A. No.8793/Mum/2010 ("नधा"रण वष" / Assessment Year:2005-06 Shri Umesh I. Ishrani, The Acit, बनाम/ Flat No. 123, 12Th Floor, Central Circle-24 & 26, Vs. Vasukamal Tower, Aayakar Bhavan, Devidas Lane Mumbai-400 020 Next To Aqueria Club, Borivali (W), Mumbai-400 013 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaapi 0808C आयकर अपील सं/ I.T.A. No.4022/Mum/2014 ("नधा"रण वष" / Assessment Year:2005-06 Shri Umesh I. Ishrani, The Acit, बनाम/ Flat No. 123, 12Th Floor, Central Circle-24 & 26, Vs. Vasukamal Tower, Aayakar Bhavan, Devidas Lane Mumbai-400 020 Next To Aqueria Club, Borivali (W), Mumbai-400 013 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaapi 0808C आयकर अपील सं/ I.T.A. No.8552/Mum/2010 ("नधा"रण वष" / Assessment Year:2005-06 The Acit, M/S. Satnam Sakhi & बनाम/ Central Circle-24 & 26, Associates, Vs. Aayakar Bhavan, Ramashray Chawl, Mumbai 7, Kasturba Cross Road, Borivali (W), Mumbai-400 066 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abbfs 0501N

For Appellant: Ms. Neelam C. JadhavFor Respondent: Shri Manjunatha R
Section 143(3)Section 153A

…ntries made in these papers nowhere mentioned that they are payments made by some person, it can be vice versa also. Meaning thereby these entries may reflect the receipt of money. 14. The Hon’ble Jurisdictional High Court in the case of Miss Lata Mangeshkar 97 ITR 696 has held that some entries in the accounts regarding payments was not sufficient as there was no guarantee that the entries were genuine. The entire addition have been made on the basis of the entries found in loose sheets being alleged payment on account of shop purchased from one M/s. Everest Developer. Surprisingly and for the reasons best know…

ACIT 24 & 26, Mumbai vs. Satnam Sakhi & Assoiates, Mumbai

In the result, both the appeals are allowed

ITA 8552/MUM/2010[2005-06]Status: DisposedITAT Mumbai14 Oct 2015AY 2005-06

Bench: Shri N.K. Billaiya & Shri Sanjay Gargआयकर अपील सं/ I.T.A. No.8793/Mum/2010 ("नधा"रण वष" / Assessment Year:2005-06 Shri Umesh I. Ishrani, The Acit, बनाम/ Flat No. 123, 12Th Floor, Central Circle-24 & 26, Vs. Vasukamal Tower, Aayakar Bhavan, Devidas Lane Mumbai-400 020 Next To Aqueria Club, Borivali (W), Mumbai-400 013 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaapi 0808C आयकर अपील सं/ I.T.A. No.4022/Mum/2014 ("नधा"रण वष" / Assessment Year:2005-06 Shri Umesh I. Ishrani, The Acit, बनाम/ Flat No. 123, 12Th Floor, Central Circle-24 & 26, Vs. Vasukamal Tower, Aayakar Bhavan, Devidas Lane Mumbai-400 020 Next To Aqueria Club, Borivali (W), Mumbai-400 013 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaapi 0808C आयकर अपील सं/ I.T.A. No.8552/Mum/2010 ("नधा"रण वष" / Assessment Year:2005-06 The Acit, M/S. Satnam Sakhi & बनाम/ Central Circle-24 & 26, Associates, Vs. Aayakar Bhavan, Ramashray Chawl, Mumbai 7, Kasturba Cross Road, Borivali (W), Mumbai-400 066 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Abbfs 0501N

For Appellant: Ms. Neelam C. JadhavFor Respondent: Shri Manjunatha R
Section 143(3)Section 153A

…ntries made in these papers nowhere mentioned that they are payments made by some person, it can be vice versa also. Meaning thereby these entries may reflect the receipt of money. 14. The Hon’ble Jurisdictional High Court in the case of Miss Lata Mangeshkar 97 ITR 696 has held that some entries in the accounts regarding payments was not sufficient as there was no guarantee that the entries were genuine. The entire addition have been made on the basis of the entries found in loose sheets being alleged payment on account of shop purchased from one M/s. Everest Developer. Surprisingly and for the reasons best know…

Commissioner of Income Tax, Delhi - XI vs. Anil Khandelwal

ITA/247/2015HC Delhi21 Apr 2015

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE R.K.GAUBA

Section 143Section 153A

…al appeal has no merit. We further find that the finding arrived at in the impugned order is fortified by the principle laid down in the judgement of the Hon'ble Bombay High Court in the case of ACIT vs Lata ITA247&248/2015 Page 4 Mangeshkar (1973) 97 ITR 696 (Bom.). A perusal of the same shows that in the facts of that case reliance placed by the Revenue on the statement of two witnesses was considered to be not relevant for making an addition in the hands of the assessee therein. It is seen that whereas one of the witnesses was considered to be a person who could not have any knowledge the othe…