Amarjit Singh Bakshi (HUF) v. ACIT

310 ITR 227High Court2009#2373 most cited

What is Amarjit Singh Bakshi (HUF) v. ACIT authority for?

An assessment or addition to income, especially in search cases under Section 153C or for unexplained transactions/assets, requires concrete, decipherable material and a satisfied foundational precondition; mere presumptions or inferences are insufficient to sustain such additions.

49

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2025.

Also referred to as

Amarjit Singh Bakshi HUF · 310 ITR 227 · Section 153A · Section 153C · search assessment · unexplained additions · absence of material · foundational precondition · jurisdiction · concrete evidence · deletion of addition

Sections most often in play

Section 153ASection 143(3)Section 68Section 132(4A)Section 69Section 142(1)Section 144Section 69A

Issues it is cited on

section 44afjewellery found during searchunexplained jewellerysection 150section 147(1)section 147(b)third party informationrelated party transactionsection 65bsection 65section 147(a)section 132(4a)

Judgments citing Amarjit Singh Bakshi (HUF) v. ACIT

Syndicate Engg. Industries, Mumbai vs. A.C.I.T. - 27(3), Mumbai

In the result, the appeal is partly allowed

ITA 1088/MUM/2018[2009-10]Status: DisposedITAT Mumbai28 Aug 2019AY 2009-10

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2009-10 M/S Syndicate Engg. Acit-27(3), Tower No. 6, 4Th Floor, Industrial Patanwala Indl. Vs. Vashi Railway Station Building Estate, L.B.S. Marg, Complex, Vashi Navi Mumbai- Ghatkoper (W), Mumbai- 400703. 400086. Pan No. Aaafs6781N Appellant Respondent

For Appellant: Ms. Neelam C. Jadhav, ARFor Respondent: Mr. Nitin Waghmode, DR
Section 133(6)Section 143(1)Section 143(3)Section 148Section 69C

…dit Report and Audited Balance Sheet, profit & loss account, (iv) Specimen copies of purchase bills of (a) Donear Trading Pvt. Ltd., (b) Linux Sales Agency Pvt. Ltd., (c) Nakoda Metals, (d) Nutan Metals, (v) High Court Judgements : (a) Krishna Textiles v. CIT 310 ITR 227 (Guj), (b) CIT v. Kashiram Textile Mills 284 ITR 61 (Guj). 6. On the other hand, the Ld. Departmental Representative (DR) submits the fact that the notices u/s 133(6) dated 03.12.2014 issued by the AO calling for copies of ledger account of the assessee in the books of accounts of the parties, nature of goods sold along with sample copies of bill…

Uma Singal, New Delhi vs. ACIT, Centrl Circle-3, New Delhi

ITA 1484/DEL/2018[2014-15]Status: DisposedITAT Delhi07 Dec 2018AY 2014-15

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Shri S S Rana CIT DR
Section 10(38)Section 143Section 153ASection 250Section 68

…alyst on whose report the assessment was based despite several requests, assessment was rightly set aside by the C.I.T.(A) and Tribunal for violation of principles of natural justice and no substantial question of law arose.‖  CIT Vs. A.N. Dyaneswaran (2008) 297 ITR 135 (Mad): Held as under: ―In the absence of any corroborative evidence, statement obtained from 23 mining licensees out of 994 licensees could not be relied upon by the A.O to come to the conclusion that the assessee has received illegal money from all the applicants for granting mining licenses, further the assessee was not allowed to cross-examine…

Ritu Singal, New Delhi vs. ACIT, Central Circle- 3, New Delhi

ITA 1481/DEL/2018[2015-16]Status: DisposedITAT Delhi07 Dec 2018AY 2015-16

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri S. K. Tulsiyan, AdvFor Respondent: Shri S S Rana CIT DR
Section 10(38)Section 143Section 153ASection 250Section 68

…alyst on whose report the assessment was based despite several requests, assessment was rightly set aside by the C.I.T.(A) and Tribunal for violation of principles of natural justice and no substantial question of law arose.‖  CIT Vs. A.N. Dyaneswaran (2008) 297 ITR 135 (Mad): Held as under: ―In the absence of any corroborative evidence, statement obtained from 23 mining licensees out of 994 licensees could not be relied upon by the A.O to come to the conclusion that the assessee has received illegal money from all the applicants for granting mining licenses, further the assessee was not allowed to cross-examine…

JCIT (OSD) Cen Cir 39, Mumbai vs. Krupa Land Ltd, Mumbai

In the result, appeals of the assessee are allowed whereas appeal of the Revenue is dismissed

ITA 604/MUM/2012[2009-10]Status: DisposedITAT Mumbai18 Oct 2018AY 2009-10

Bench: Shri R.C.Sharma, Am & Shri Sandeep Gosain, Jm The Jt. Commissioner Of Vs. M/S. Krupa Land Limited Income Tax (Osd), Cc-39 11, B-Wing, Mittal Towers Mumbai Free Press Journal Marg R.No.32(1), Ground Floor Nariman Point Aayakar Bhavan, M.K.Road Mumbai – 400 021 Mumbai – 400 020 Pan/Gir No. Aadck1521E Appellant) .. Respondent)

Section 132Section 143(3)Section 153C

…g decisions wherein the courts have held that in the absence of corroborative evidences, additions on the basis of slips, loose sheets cannot be upheld. (i) The ITAT Delhi Bench ‗C‘ in Third Member‘s decision in the case of Amarjit Singh Bakshi (HUF) v. ACIT 263 ITR 75, 81 TTJ 169 while deliberating on the loose sheets of paper held that there is no documentary evidence to support the passing of cash. M/s. Krupa Land Limited (ii) In the case of CIT v. Anil Bhalla (2010) 38 DTR (Del.) 113, 322 ITR 191, Tribunal held that until there are independent evidences exist, the addition on the basis of notings, jottings c…

ITO, Jaipur vs. Land Mark Dilsay P Ltd, Jaipur

Appeals are dismissed in limine but without any order as to costs

ITA 178/JPR/2015[2006-07]Status: DisposedITAT Jaipur08 Jun 2018AY 2006-07
For Appellant: Shri P.C. Parwal (CA)For Respondent: Smt. Seema Meena (JCIT) fu/kZkfjrh dh vksj ls@
Section 143(1)Section 148

…ot by cash. Apart from these facts, assessee has also relied upon ratio of following decisions which are directly in its favour: Ambreshwar Grih Nirman Samiti 84 ITD 139 Starptex India P Ltd 84 ITD 320 T.S Venketation 74 ITD 298 Amarjit Singh Bakshi (HUF) 263 ITR 75 SMC Share Broker Ltd 159 Taxman 306 Jafferali K Rattonsey 53 SOT 220 Nipuan Auto P Ltd 89 DTR 342 Kamdhenu Steel & Alloys Ltd and others 68 DTR 38 Dolphine Marbles (P) Ltd 57 DTR 58 Dadhimati Syntex P Ltd 259/Jodh/2013 Dt 31/7/13. Hon’ble ITAT Jodhpur Bench Bharti Syntex Ltd 52 DTR 73 ( Hon’ble ITAT Jaipur Bench) 3.3.2.2 Further, I also find…

ITO, Jaipur vs. Land Mark Dilsay P Ltd, Jaipur

Appeals are dismissed in limine but without any order as to costs

ITA 177/JPR/2015[2005-06]Status: DisposedITAT Jaipur08 Jun 2018AY 2005-06
For Appellant: Shri P.C. Parwal (CA)For Respondent: Smt. Seema Meena (JCIT) fu/kZkfjrh dh vksj ls@
Section 143(1)Section 148

…t by cash. Apart from these facts, assessee has also relied upon ratio of following decisions which are directly in its favour: Ambreshwar Grih Nirman Samiti 84 ITD 139 Starptex India P Ltd 84 ITD 320 T.S Venketation 74 ITD 298 Amarjit Singh Bakshi (HUF) 263 ITR 75 SMC Share Broker Ltd 159 Taxman 306 Jafferali K Rattonsey 53 SOT 220 Nipuan Auto P Ltd 89 DTR 342 Kamdhenu Steel & Alloys Ltd and others 68 DTR 38 Dolphine Marbles (P) Ltd 57 DTR 58 Dadhimati Syntex P Ltd 259/Jodh/2013 Dt 31/7/13. Hon’ble ITAT Jodhpur Bench Bharti Syntex Ltd 52 DTR 73 ( Hon’ble ITAT Jaipur Bench) 3.3.4 Further, I also find t…

ACIT Cen Cir 13, Mumbai vs. Rahil Agencies, Mumbai

In the result, the appeal of the revenue is dismissed

ITA 4413/MUM/2014[2011-12]Status: DisposedITAT Mumbai23 Nov 2016AY 2011-12

Bench: Shri B.R. Baskaran (Am) & Shri Pawan Singh (Jm)

Section 132Section 133ASection 143(3)Section 69A

…peal No.290 of 2013. In the case of DCIT Vs. Radhe Developers India Ltd. [2010] 29 ITR 1, the Hon’ble Gujarat High Court held that :- “26. The decisions of this court in the case of Fakir Mohmed Haji Hasan [2001] 247 ITR 290 (Guj) and Krishna Textiles [2009] 310 ITR 227 (Guj) are neither relevant nor germane to the issue considering the fact that in none of the decisions the legislative scheme emanating from the conjoint reading of the provisions of sections 14 and 56 of the Act have been considered. The apex court in the case of O. P. Sandu Bros. Chembur P. Ltd. [2005] 273 ITR 1 has dealt with this very issue w…

ACIT Cen Cir 13, Mumbai vs. Asian Star Diamonds Iternational P.Ltd, Mumbai

In the result, both appeals of the revenue are dismissed

ITA 4412/MUM/2014[2011-12]Status: DisposedITAT Mumbai31 May 2016AY 2011-12

Bench: Shri R.C.Sharma, Am & Shri Sandeep Gosain, Jm आमकय अऩीर सं./Ita No.4411/Mum/2014 (नििाारण वषा / Assessment Years : 2011-2012) Acit, Central Circle-13, Room Vs. M/S ‘A’ Star Exports, No.1103, 11Th Floor Old Cgo 114/116, Mittal Court, C- Wing, 11Th Floor, Nariman Building (Annex.) M.K.Road, Mumbai-400020 Point, Mumbai-400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aabfv 4508 K (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.4412/Mum/2014 (नििाारण वषा / Assessment Years : 2011-2012) Acit, Central Circle-13, Room Vs. M/S Asian Star Diamonds No.1103, 11Th Floor Old Cgo International Pvt. Ltd., Building (Annex.) M.K.Road, 114, Mittal Court, C- Wing, 11Th Floor, Nariman Mumbai-400020 Point, Mumbai-400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaacp 4726 H (अऩीराथी /Appellant) (प्रत्मथी / Respondent) ..

For Appellant: Shri Rakesh JoshiFor Respondent: Ms. Arju Garodia
Section 132Section 133ASection 143(3)Section 69A

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ ‘ए’, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “A”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI SANDEEP GOSAIN, JM आमकय अऩीर सं./ITA No.4411/Mum/2014 (नििाारण वषा / Assessment Years : 2011-2012) ACIT, Central Circle-13, Room Vs. M/s ‘A’ Star Exports, No.1103, 11th Floor Old CGO 114/116, Mittal Court, C- Wing, 11th Floor, Nariman Building (Annex.) M.K.Road, Mumbai-400020 Point, Mumbai-400021 स्थामी रेखा सं./ जीआइआय सं./ PAN/GIR No. : AABFV 4508 K (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. AND आमकय अऩीर सं./ITA No.4412/Mum/2014 (नििाारण वषा / Assessment Years : 2011-…

ACIT Cen Cir 13, Mumbai vs. 'A' Star Exports, Mumbai

In the result, both appeals of the revenue are dismissed

ITA 4411/MUM/2014[2011-12]Status: DisposedITAT Mumbai31 May 2016AY 2011-12

Bench: Shri R.C.Sharma, Am & Shri Sandeep Gosain, Jm आमकय अऩीर सं./Ita No.4411/Mum/2014 (नििाारण वषा / Assessment Years : 2011-2012) Acit, Central Circle-13, Room Vs. M/S ‘A’ Star Exports, No.1103, 11Th Floor Old Cgo 114/116, Mittal Court, C- Wing, 11Th Floor, Nariman Building (Annex.) M.K.Road, Mumbai-400020 Point, Mumbai-400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aabfv 4508 K (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.4412/Mum/2014 (नििाारण वषा / Assessment Years : 2011-2012) Acit, Central Circle-13, Room Vs. M/S Asian Star Diamonds No.1103, 11Th Floor Old Cgo International Pvt. Ltd., Building (Annex.) M.K.Road, 114, Mittal Court, C- Wing, 11Th Floor, Nariman Mumbai-400020 Point, Mumbai-400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaacp 4726 H (अऩीराथी /Appellant) (प्रत्मथी / Respondent) ..

For Appellant: Shri Rakesh JoshiFor Respondent: Ms. Arju Garodia
Section 132Section 133ASection 143(3)Section 69A

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ ‘ए’, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “A”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI SANDEEP GOSAIN, JM आमकय अऩीर सं./ITA No.4411/Mum/2014 (नििाारण वषा / Assessment Years : 2011-2012) ACIT, Central Circle-13, Room Vs. M/s ‘A’ Star Exports, No.1103, 11th Floor Old CGO 114/116, Mittal Court, C- Wing, 11th Floor, Nariman Building (Annex.) M.K.Road, Mumbai-400020 Point, Mumbai-400021 स्थामी रेखा सं./ जीआइआय सं./ PAN/GIR No. : AABFV 4508 K (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. AND आमकय अऩीर सं./ITA No.4412/Mum/2014 (नििाारण वषा / Assessment Years : 2011-…