Agrawal Motors v. ACIT

68 ITD 407Income Tax Appellate Tribunal1999#5304 most cited

What is Agrawal Motors v. ACIT authority for?

A presumption of receipt of on-money cannot be raised on the basis of documents if there is no corroborating evidence to support the allegation of on-money receipt.

22

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2026.

Also referred to as

Agrawal Motors v. ACIT · 68 ITD 407 · on money receipt · corroborating evidence · presumption · loose papers · rejection of books of account · survey under section 133a · section 292c · section 132(4a)

Sections most often in play

Section 143(3)Section 142(1)Section 132Section 133ASection 147Section 153ASection 145(3)Section 132(4)

Issues it is cited on

on money receiptsection 158bcsurrender of incomehouse property incomesection 56(2)(vii)(b)tax benefitloose papersrejection of books of accounton-moneysurvey under section 133asection 292csection 132(4a)

Judgments citing Agrawal Motors v. ACIT

ACIT Cen Cir 29, Mumbai vs. Vijaydeep Hotels P.Ltd, Mumbai

In the result, the appeals filed by the Revenue are dismissed and the appeals filed by the assessee are partly allowed

ITA 3291/MUM/2011[2004-05]Status: DisposedITAT Mumbai20 Jun 2016AY 2004-05

Bench: Shri C.N. Prasad & Shri Ramit Kocharआयकर अपील सं /I.Ta Nos. 3291,3293,3384 & 3385/Mum/11 ("नधा"रण वष" / Assessment Years: 2004-05 To 2007-08 The Acit, M/S. Vijaydeep Hotels Pvt. बनाम/ Cent. Cir-29, Ltd., Vs. Aayakar Bhavan, Hotel Bawa International, Mumbai-400 020 Nehru Road Ext, Near Domestic Airport, Vile Parle, Mumbai-400 049 आयकर अपील सं /I.Ta Nos. 3241 & 3243/Mum/11 ("नधा"रण वष" / Assessment Years: 2006-07 & 2007-08 M/S. Vijaydeep Hotels Pvt. The Acit, बनाम/ Ltd., Cent. Cir-29, Vs. Hotel Bawa International, Aayakar Bhavan, Nehru Road Ext, Mumbai-400 020 Near Domestic Airport, Vile Parle, Mumbai-400 049 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaacv 1582D आयकर अपील सं /I.Ta Nos. 951 To 953/Mum/2013 ("नधा"रण वष" / Assessment Years: 2005-06 To 2007-08 Shri Karanveer Singh G. The Acit, बनाम/ Bawa, Cent. Cir-29, Vs. 22, Sahib Guru Angad Aayakar Bhavan, Niwas, Mumbai-400 020 Vitthal Nagar Co. Op. Soc. N.S. Road No. 22, Jvpd Scheme, Juhu, Vile Parle (E), Mumbai-400 049 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aejpb 8856F

For Appellant: Shri Rajiv KhandelwalFor Respondent: Shri G.M. Dass
Section 132Section 143(3)Section 153ASection 37(1)

…that the entire sale of liquor cannot be taxed and he places reliance on the decisions in the case of Abhishek Corporation Vs DCIT {63 TTJ 651(Ahd)}, Kishore Mohanlal 5 Vijaydeep Hotels Telwala Vs ACIT (64 TTJ 543) and in the case of Agarwal Motors Vs ACIT 68 ITD 407 (Jab). 7. We have heard the rival contentions, perused the orders of the authorities below and the materials placed before us. The Assessing Officer while completing the assessment considered the entire gross sales of Rs. 53,34,070/- from Avalon Pub as unaccounted sales from liquor. The assessee claimed before the Assessing Officer that 15% of su…

Vijaydeep Hotels P. Ltd, Mumbai vs. DCIT Cen Cir 29, Mumbai

In the result, the appeals filed by the Revenue are dismissed and the appeals filed by the assessee are partly allowed

ITA 3241/MUM/2011[2006-07]Status: DisposedITAT Mumbai20 Jun 2016AY 2006-07

Bench: Shri C.N. Prasad & Shri Ramit Kocharआयकर अपील सं /I.Ta Nos. 3291,3293,3384 & 3385/Mum/11 ("नधा"रण वष" / Assessment Years: 2004-05 To 2007-08 The Acit, M/S. Vijaydeep Hotels Pvt. बनाम/ Cent. Cir-29, Ltd., Vs. Aayakar Bhavan, Hotel Bawa International, Mumbai-400 020 Nehru Road Ext, Near Domestic Airport, Vile Parle, Mumbai-400 049 आयकर अपील सं /I.Ta Nos. 3241 & 3243/Mum/11 ("नधा"रण वष" / Assessment Years: 2006-07 & 2007-08 M/S. Vijaydeep Hotels Pvt. The Acit, बनाम/ Ltd., Cent. Cir-29, Vs. Hotel Bawa International, Aayakar Bhavan, Nehru Road Ext, Mumbai-400 020 Near Domestic Airport, Vile Parle, Mumbai-400 049 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaacv 1582D आयकर अपील सं /I.Ta Nos. 951 To 953/Mum/2013 ("नधा"रण वष" / Assessment Years: 2005-06 To 2007-08 Shri Karanveer Singh G. The Acit, बनाम/ Bawa, Cent. Cir-29, Vs. 22, Sahib Guru Angad Aayakar Bhavan, Niwas, Mumbai-400 020 Vitthal Nagar Co. Op. Soc. N.S. Road No. 22, Jvpd Scheme, Juhu, Vile Parle (E), Mumbai-400 049 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aejpb 8856F

For Appellant: Shri Rajiv KhandelwalFor Respondent: Shri G.M. Dass
Section 132Section 143(3)Section 153ASection 37(1)

…that the entire sale of liquor cannot be taxed and he places reliance on the decisions in the case of Abhishek Corporation Vs DCIT {63 TTJ 651(Ahd)}, Kishore Mohanlal 5 Vijaydeep Hotels Telwala Vs ACIT (64 TTJ 543) and in the case of Agarwal Motors Vs ACIT 68 ITD 407 (Jab). 7. We have heard the rival contentions, perused the orders of the authorities below and the materials placed before us. The Assessing Officer while completing the assessment considered the entire gross sales of Rs. 53,34,070/- from Avalon Pub as unaccounted sales from liquor. The assessee claimed before the Assessing Officer that 15% of su…