Anand Ram Raitani v. CIT

223 ITR 544High Court1997#3358 most cited

What is Anand Ram Raitani v. CIT authority for?

Section 68 of the Income Tax Act, 1961 cannot be invoked if cash credits are not recorded in the assessee's books of account, or if the assessee has filed a return under Section 44AD without maintaining books of account. The existence of books of account is a prerequisite for invoking Section 68.

35

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2025.

Also referred to as

Anand Ram Raitani v. CIT · Section 68 · Section 44AD · books of account · cash credit · condition precedent · AO · assessment · Gauhati High Court

Sections most often in play

Section 68Section 1961Section 148Section 250Section 44ADSection 142(1)Section 143(1)Section 143(3)

Issues it is cited on

prejudicial to interest of revenueinadequate enquiryassessment order erroneouslack of enquirysource of sourceaddition u/s 68mere change of opinionmalabar industrialsection 44adsection 44achildaddition under section 68

Judgments citing Anand Ram Raitani v. CIT

VIVEK VARMA,MUMBAI vs. ITO-41(4)(4) ERSTWHILE ITO -31(1)(9), MUMBAI

In the result, the appeal filed by the Assessee stands allowed

ITA 5171/MUM/2025[2017-18]Status: DisposedITAT Mumbai28 Nov 2025AY 2017-18

Bench: Shri Narendra Kumar Choudhryvivek Varma Ito - 41(4)(4), Mumbai (Erstwhile Ito – 26, Kytes India, Om Heera 31(1)(9), Mumbai. Panna Oshiwara Link Road, Vs. Andheri (West), Mumbai – 8Th Floor, Kautilya 400102. Bhavan, Mumbai – 400051. Pan: Adxpv5617Q (Appellant) (Respondent)

For Appellant: Shri Rahul HakaniFor Respondent: Shri Praveen K. Srivastav, Sr. DR
Section 142(1)Section 143(1)Section 250Section 271ASection 68

…is liable to be deleted. 9.2 Coming further, this Court observe that though, the Ld. Commissioner sustained the addition on alternate section i.e. 69C of the Act by quoting judgment of Hon’ble Gauhati High Court in the case of Anand Ram Raitani v. CIT[1997] 223 ITR 544 (Gau.)., wherein it was held that “the A.O. before invoking the power u/s 68 of the Act must be satisfied that there are books of account maintained by the Assessee and the cash credit is recorded in the said books of account. Since the credits have not been recorded in the books of account, the addition u/s 68 of the Act is not valid. As the app…

GULJAR,SAHARANPUR vs. INCOME TAX OFFICER, WARD-3(5), SAHARANPUR

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

ITA 3797/DEL/2024[2009-10]Status: DisposedITAT Delhi14 Nov 2025AY 2009-10

Bench: Ms. Madhumita Roy & Shri Naveen Chandra

For Appellant: Shri Ankit Gupta, Adv [through VC]For Respondent: Shri Rajesh Kumar Dhanesta, Sr. DR
Section 143(3)Section 147Section 148Section 151Section 68

…k pass book but not shown in the cash book maintained by the assessee for that year, does not fall within the ambit of Section 68 of Income Tax Act, 1961. The ld AR also relied on the Hon'ble Gauhati High Court in the case of Anand Ram Ratiani vs. CIT [1997 223 ITR 544 (Gau.). The ld AR further submitted that the assessee has given an explanation that the deposit in the bank account is covered from the sale proceeds of popular trees and agriculture crops, which was also not disproved by the assessing officer. The assessing officer merely doubted the source to whom the trees were sold, which is not permissible…

BANSI LAL KUMHAR,UDAIPUR vs. ACIT CIRCLE-2, UDAIPUR

In the result the appeal of the assessee is allowed

ITA 43/JODH/2024[2017-18]Status: DisposedITAT Jodhpur29 Sept 2025AY 2017-18

Bench: Dr. Mitha Lal Meena, Hon'Ble & Anikesh Banerjee, Hon'Ble

Section 115BSection 143(3)Section 234ASection 68

…ed twice. The Ld. AO has not controverted the income declared in the return or disproved as the claim of the assessee by bringing on records any documentary evidence. He placed Reliance is placed on the following judgment: - 1. Anand Ram Raitani V CIT (1997) 223 ITR 544 (Gau). - 2. Hon'ble Bombay High Court in the case of CIT v. Bhaichand N. Gandhi [141 ITR 67 (Born.) - 3. Smt Manshi Mahendra Pitkar Vs. ITO 1 (2), Thane (2016) - 4. ACIT V Hirapanna Jewellers (2021)128 taxman 291 (Visakhapatnam Trib) - 5. Vishan Swaroop Gupta [TS-109-ITAT-2021(JPR)] Jaipur ITAT Dinesh kumar Verma ITAT - 6. Shree Sanand Textiles I…

MR. TEJSINGH DHANSINGH RAJPUROHIT ,MUMBAI vs. ITO WARD 30(1)(1), MUMBAI

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

ITA 2751/MUM/2025[2011-12]Status: DisposedITAT Mumbai04 Aug 2025AY 2011-12

Bench: Shri Sandeep Gosain, ()

Section 44ASection 68

…provisions of section 68 cannot be invoked where the assessee has filed return of income under the provisions of section 44Ad of the act without maintain books of account. “The Hon’ble High Court of Gauhati in the case of Anand Ram Raitani vs. CIT reported as 223 ITR 544 has held that existence of books of account is a condition precedent for invoking the provisions of section 68 by the AO. The relevant extract of the judgment is as under: “we have gone through section 68 of the Act. The AO before invoking the power under section 68 of the act must be satisfied that there are books of account maintained by the as…

SHRI SANDEEP S SHARMA ,MUMBAI vs. INCOME TAX OFFICER WARD 20(3)(5), MUMBAI

In the result, appeal of the assessee is partly allowed for statistical purposes

ITA 4801/MUM/2024[2013-14]Status: DisposedITAT Mumbai28 Feb 2025AY 2013-14

Bench: Shri Saktijit Dey, Hon’Ble & Shri Narendra Kumar Billaiya, Hon’Ble

For Appellant: Shri K. Gopal a/w Ms. Neha Paranjpe, A/RsFor Respondent: Shri Bhangepatil Pushkaraj Ramesh, Sr. D/R
Section 143(1)Section 44ASection 68

…ions of section 68 cannot be invoked where the assessee has filed return of income under the provisions of section 44AD of the Act without maintaining books of account. 13. The Hon'ble High Court of Gauhati in the case of Anand Ram Raitani vs. CIT reported as 223 ITR 544 has held that existence of books of account is a condition precedent for invoking the provisions of section 68 by the Assessing Officer. The relevant extract of the judgement is as under: "We have gone through section 68 of the Act. The Assessing Officer before invoking the power under section 68 of the Act must be satisfied that there are books…

KALPANA MISHRA,BHUBANESWAR vs. ITO, WARD 5(4), BHUBANESWAR, BHUBANESWAR

In the result, appeal of the assessee is partly allowed for statistical purposes

ITA 491/CTK/2024[2016-17]Status: DisposedITAT Cuttack28 Jan 2025AY 2016-17

Bench: Shri George Mathan & Shri Manish Agarwalआयकर अपील संसंसंसं/Ita No.491/Ctk/2024 (िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" / Assessment Year : 2016-2017) वष" Kalpana Mishra, Vs Ito Ward-5(4), Bhubaneswar Plot No.B-87/A, Chandaka Industrial Estate, Patia, Bhubaneswar-751024 Pan No. :Alfpm 2864 E (अपीलाथ" अपीलाथ" अपीलाथ" /Appellant) अपीलाथ" (""यथ" ""यथ" ""यथ" / Respondent) ""यथ" .. िनधा"रती िनधा"रती क" िनधा"रती िनधा"रती क" क" ओर क" ओर ओर सेसेसेसे /Assessee By ओर : Shri B.R.Pattnaik, Ca राज"व राज"व क" राज"व राज"व क" क" ओर क" ओर ओर सेसेसेसे /Revenue By ओर : Shri S.C.Mohanty, Sr. Dr सुनवाई क" तारीख / Date Of Hearing : 28/01/2025 घोषणा क" तारीख/Date Of Pronouncement : 28/01/2025 आदेश आदेश / O R D E R आदेश आदेश Per Bench : This Is An Appeal Filed By The Assessee Against The Order Dated 07.03.2024, Passed By The Cit(A), National Faceless Appeal Centre (Nfac), Delhi In Din & Order No.Itba/Nfac/S/250/2023- 24/1062168195(1) For The Assessment Year 2016-2017, On The Following Grounds :- 1. Hon'Ble Cit(Appeals), Nfac Has Erred In Law & On Facts In Confirming The Action Of The Learned Ao Even Though The Learned Ao Has Exceeded His Jurisdiction In A Limited Scrutiny Case Selected Under Cass Only To Examine Whether The Investment & Income Relating To Securities Transactions Are Duly Disclosed Or Not & Added A Sum Of Rs.44,00,000.00 U/S 68 Of The Income Tax Act, 1961, Without Obtaining Prior Administrative Approval Of The Concerned Pr. Cit/Cit As Prescribed In Circular F. No. 225/402/2018/Ita.Ii, Dated 28- 11-2018 & Instruction No.5/2016 [F.No.225/269/2015-

Section 68

…आयकर अपीलीय आयकर अपीलीय अिधकरण अिधकरण, कटक कटक "यायपीठ "यायपीठ,कटक आयकर आयकर अपीलीय अपीलीय अिधकरण अिधकरण कटक कटक "यायपीठ "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH CUTTACK BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI MANISH AGARWAL, ACCOUNTANT MEMBER आयकर अपील संसंसंसं/ITA No.491/CTK/2024 (िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" / Assessment Year : 2016-2017) वष" Kalpana Mishra, Vs ITO Ward-5(4), Bhubaneswar Plot No.B-87/A, Chandaka Industrial Estate, Patia, Bhubaneswar-751024 PAN No. :ALFPM 2864 E (अपीलाथ" अपीलाथ" अपीलाथ" /Appellant) अपीलाथ" (""यथ" ""यथ" ""यथ" / Respondent) ""यथ" .. िन…

SMT. VIMLADEVI PARASMAL JAIN,MUMBAI vs. ITO 17(3)(5), MUMBAI

In the result the appeal filed by the assessee stands allowed

ITA 5047/MUM/2024[2011-2012]Status: DisposedITAT Mumbai27 Jan 2025AY 2011-2012

Bench: Hon’Ble Shri Sandeep Gosainvs. Ito, 17(3)(5) Smt Vimladevi Parasmal Aayakar Bhavan Jain Mk Road, 1301, 13Th Floor, Cosmos Mumbai – 400020. Sunshain, Panjrapole 3Rd Gulalwadi – 400004. Pan/Gir No. Adipj7472L (Applicant) (Respondent)

Section 10(38)Section 148Section 250Section 68Section 69A

…cable where the assessee has not maintained books of accounts and the same is not found credited in the books of accounts. For this proposition, I rely upon the following case laws: 1. Cit Vs Bhaichand N Gandhi, 141 ITR 67 (BOM) 2. Anand Ram Raitani Vs. CIT, 223 ITR 544 3. Smt Shanti Devi Vs. CIT, 171 ITR 532 4. Smt Manasi Mahendra Pitkar, ITA no. 4223 of 2015 5. ITO Vs. Kamal Kumar Mishra ITA No. 398/LKW/2012. 10. I also found that no amount Rs. 10,12,375/- has been found credited in the books of account, therefore, no addition could have been made under section 68 of the act by the Ld.AO. Even otherwise Ld. CI…

VISHNU KUMAR,BHARATPUR vs. ACIT OR JCIT OR DCIT OR ASST. CIT OR ITO, NATIONAL FACELESS ASSESSMENT CENTRE, BHARATPUR

ITA 85/JPR/2024[2015-16]Status: DisposedITAT Jaipur06 Sept 2024AY 2015-16

Bench: This Appellate Tribunal, Feeling Aggrieved By The Order Dated 08.12.2023 Passed, U/S 250 Of The Income Tax Act, 1961 (Hereinafter Referred To As “ The Act”), By Learned Cit(A), Nfac, Delhi, Whereby His Appeal Relating To Assessment Year 2015-16 Has Been Dismissed. 2. The Assessee Was Before Learned Cit(A), Having Felt Dissatisfied With The Assessment Order Dated 29.03.2022 Passed By The Assessing

For Appellant: Shri Mukesh Soni, AdvFor Respondent: Shri Arvind Kumar, (CIT)
Section 133(6)Section 148Section 151Section 250Section 68

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A-Bench” JAIPUR Jh jkBkSM+ deys'k t;UrHkkbZ] ys[kk lnL; ,o aJh ujsUnz dqekj] U;kf;d lnL; ds le{k BEFORE: SHRI RATHOD KAMLESH JAYANTBHAI, AM & SHRI NARINDER KUMAR, JM vk;dj vihy la-@ITA No. 85/JPR/2024 fu/kZkj.ko"kZ@Assessment Year : 2015-16 Sh. Vishnu Kumar cuke ACIT/JCIT/DCIT/Asst.CIT/ITO, E221, RIICO Industrial Area, Vs. National Faceless Assessment Centre, Delhi. Bharatpur. LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: AIAPK7814L vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksjls@Assessee by : Shri Mukesh S…

JADE GRANITES INDUSTRIES,AHMEDABAD vs. THE INCOME TAX OFFICER, WARD-1(1)(1),, AHMEDABAD

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

ITA 81/AHD/2024[2016-17]Status: DisposedITAT Ahmedabad15 Jul 2024AY 2016-17

Bench: The Income Tax Appellate Tribunal, Ahmedabad Bench, Ahmedabad Which Has Arisen From The Appellate Order Dated 23-11-2023 In Din & Order No. Itba/Nfac/S/250/2023-24/1058173176(1)

For Appellant: Shri Mehul K. Patel, AdvocateFor Respondent: Shri Sanjay Jain, Sr. D.R
Section 143(1)Section 143(2)Section 143(3)Section 250Section 68

…case of CIT Vs. Korlay Trading Co. Ltd. (Cal) 232 ITR 820 it is held that Mere filing of income tax file number is not enough to prove genuineness of cash credit. In the cases of CIT Vs Shiv Shakthi Timbers (M.P) 229 ITR 505, Anand Ram Raitani Vs. CIT (Gau) 223 ITR 544, Shanta Devi Vs. CIT (P&H) 171 ITR 532, CIT Vs Kishorilal Sontishilal (Raj) 216 ITR 9, Hardwarmal Onkarmal Vs CIT (Pat) 102 ITR 779 and CIT Vs Deepak iron and Steel Rolling Mills (P&H) 336 ITR 307 it was held that Firm's books showing cash credit in names of partners-No satisfactory explanation - will be deemed to be income of firm. 4. The asses…

DCIT CENTRAL CIRCLE-26, NEW DELHI vs. DHANESHWARI WOOD PRODUCTS LTD, ASSAM

In the result, the appeals of the Revenue are dismissed

ITA 729/DEL/2021[2009-10]Status: DisposedITAT Delhi21 May 2024AY 2009-10

Bench: Sh. Kul Bharatdr. B. R. R. Kumar

For Appellant: Sh. P. J. Bhide, CA &For Respondent: Ms. Sapna Bhatia, CIT-DR
Section 68

…refers to the assessee whose books shown the credit entry. A perusal of this section would show that in relation to the expression 'books' assessee himself and not of any other assessee. {Shanta Devi vs. CIT(1998) 171 ITR 532: Anand Ram Raitani vs. CIT(1997) 223 ITR 544. Where such credits occur, the section enacts that the assessee should explain to the Assessing Officer satisfactorily the nature and source of the sum so credited, and establish that the sum may be included in the total income of the assessee. It is well settled that in order to discharge the onus, the assessee must prove that following: (i) T…

DCIT CENTRAL CIRCLE-26, NEW DELHI vs. DHANESHWARI WOOD PRODUCTS LTD, ASSAM

In the result, the appeals of the Revenue are dismissed

ITA 728/DEL/2021[2010-11]Status: DisposedITAT Delhi21 May 2024AY 2010-11

Bench: Sh. Kul Bharatdr. B. R. R. Kumar

For Appellant: Sh. P. J. Bhide, CA &For Respondent: Ms. Sapna Bhatia, CIT-DR
Section 68

…refers to the assessee whose books shown the credit entry. A perusal of this section would show that in relation to the expression 'books' assessee himself and not of any other assessee. {Shanta Devi vs. CIT(1998) 171 ITR 532: Anand Ram Raitani vs. CIT(1997) 223 ITR 544. Where such credits occur, the section enacts that the assessee should explain to the Assessing Officer satisfactorily the nature and source of the sum so credited, and establish that the sum may be included in the total income of the assessee. It is well settled that in order to discharge the onus, the assessee must prove that following: (i) T…

DCIT, CIRCLE-1, , THANE vs. SHRI KALPESH KANTILAL GADA, MUMBAI

In the result, the appeal of the revenue is dismissed

ITA 1531/MUM/2023[2017-2018]Status: DisposedITAT Mumbai16 Jan 2024AY 2017-2018

Bench: Shri Narender Kumar Choudhry, Jm & Ms Padmavathy S, Am

For Appellant: Ms Dinkle Hariya a/w Ms. SimoniFor Respondent: Shri P.D. Chougule, Sr. DR
Section 44Section 44ASection 68

…ions of section 68 cannot be invoked where the assessee has filed return of income under the provisions of section 44AD of the Act without maintaining books of account. 13. The Hon'ble High Court of Gauhati in the case of Anand Ram Raitani vs. CIT reported as 223 ITR 544 has held that existence of books of account is a condition precedent for invoking the provisions of section 68 by the Assessing Officer. The relevant extract of the judgement is as under: "We have gone through section 68 of the Act. The Assessing Officer before invoking the power under section 68 of the Act must be satisfied that there are books…

CLAYTON CHARLES PINTO,MUMBAI vs. INT TAX WARD 3(3)(1) , MUMBAI

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

ITA 102/MUM/2023[2017-18]Status: DisposedITAT Mumbai09 Jun 2023AY 2017-18

Bench: Shri Aby T Varkey, Hon'Ble & Shri S. Rifaur Rahman, Hon'Bleclayton Charles Pinto Mumbai. V. Int Tax Ward 3(3)(1) Mumbai. Air India Building, Mumbai- 400021 303 Palm Beach Apartments, 31 J P Road, Andheri West Mumbai- 400061

Section 133(6)Section 142(1)Section 143(1)Section 143(2)

…intained. Few of them are cited below:  CIT v Taj Borewells [2007] 291 ITR 232 (Mad)  Smt Shanta Devi v. CIT (1988) 37 Taxman 104 (Punj & Har) A  Amitabh Bansal v. ITO (2019] 102 taxmann.com 229/175 ITD 401 (Delhi- Trib.)  Anand Ram Raitoni v. CIT (1997) 223 ITR 544 (Gauhati High Court)  ITO v. Kamal Kumar Mishra (2013) 143 ITD 0686 (Lucknow Tribunal)  Babbal Bhatia v. ITO (2018) (Delhi ITAT)  Baladin Ram v. CIT (1969) 71 ITR 427 (SC)  CIT v. Ms Mayavati 338 ITR 563 (Delhi High Court)  Smt Mansi Mahendra Pitkar 160 ITD 605 (Mumbai Trib)  Smt Madhu Raitani 10 ITR(T) 91 (Gauhati) (TM) Page No. | 9 CLAYT…

SHRI MANMOHAN SINGH KAPUR,HOSHIARPUR vs. PRINCIPAL COMMISSIONER OF INCOME TAX-1, JALANDHAR

In the result, appeal of the assessees in ITA Nos

ITA 68/ASR/2022[2017-18]Status: DisposedITAT Amritsar22 Mar 2023AY 2017-18

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

For Appellant: Sh. Surinder Mahajan, CAFor Respondent: Smt. Balwinder Kaur, CIT-DR
Section 115BSection 143Section 143(3)Section 147Section 148Section 263Section 68

…: (1983) 141 ITR 67 (BOM) : (1982) 11 TAXMAN 59 b) SUNDAR LAL JAIN vs. COMMISSIONER OF INCOME TAX HIGH COURT OF ALLAHABADSOURCE : (1979) 117ITR316 (ALL) c) ANAND RAM RAITANI vs. COMMISSIONER OF INCOME TAX HIGH COURT OF GAUHAT (1997) 139 CTR (Gau) 235 : (1997) 223 ITR 544 (Gau) d) SHERATON APPARELS vs.ASSISTANT COMMISSIONER OF INCOME TAX* HIGH COURT OF BOMBAY (2002) 175 CTR 0651,(2002) 256 ITR 0020,(2002) 123 TAXMAN 0238 e) YAD WINDER SINGH vs. INCOME TAX OFFICER AMRITSAR TRIBUNAL (2016) 46 CCH 0660 f) SANJEEV KUMAR vs. INCOME TAX OFFICER WARD 6(3) PATHANKOT, AMRITSAR TRIBUNAL (2016) I.T.A NO. 445 TO 449(Asr)/2015…

SHRI SUKHJIT SINGH,HOSHIARPUR vs. PRINCIPAL COMMISSIONER OF INCOME TAX-1, JALANDHAR

In the result, appeal of the assessees in ITA Nos

ITA 67/ASR/2022[2012-13]Status: DisposedITAT Amritsar22 Mar 2023AY 2012-13

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

For Appellant: Sh. Surinder Mahajan, CAFor Respondent: Smt. Balwinder Kaur, CIT-DR
Section 115BSection 143Section 143(3)Section 147Section 148Section 263Section 68

…: (1983) 141 ITR 67 (BOM) : (1982) 11 TAXMAN 59 b) SUNDAR LAL JAIN vs. COMMISSIONER OF INCOME TAX HIGH COURT OF ALLAHABADSOURCE : (1979) 117ITR316 (ALL) c) ANAND RAM RAITANI vs. COMMISSIONER OF INCOME TAX HIGH COURT OF GAUHAT (1997) 139 CTR (Gau) 235 : (1997) 223 ITR 544 (Gau) d) SHERATON APPARELS vs.ASSISTANT COMMISSIONER OF INCOME TAX* HIGH COURT OF BOMBAY (2002) 175 CTR 0651,(2002) 256 ITR 0020,(2002) 123 TAXMAN 0238 e) YAD WINDER SINGH vs. INCOME TAX OFFICER AMRITSAR TRIBUNAL (2016) 46 CCH 0660 f) SANJEEV KUMAR vs. INCOME TAX OFFICER WARD 6(3) PATHANKOT, AMRITSAR TRIBUNAL (2016) I.T.A NO. 445 TO 449(Asr)/2015…

SMT HARNEET KAUR JUNEJA,JALANDHAR vs. PRINCIPAL COMMISSIONER OF INCOME TAX -1, JALANDHAR

In the result, appeal of the assessees in ITA Nos

ITA 66/ASR/2022[2017-18]Status: DisposedITAT Amritsar22 Mar 2023AY 2017-18

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

For Appellant: Sh. Surinder Mahajan, CAFor Respondent: Smt. Balwinder Kaur, CIT-DR
Section 115BSection 143Section 143(3)Section 147Section 148Section 263Section 68

…: (1983) 141 ITR 67 (BOM) : (1982) 11 TAXMAN 59 b) SUNDAR LAL JAIN vs. COMMISSIONER OF INCOME TAX HIGH COURT OF ALLAHABADSOURCE : (1979) 117ITR316 (ALL) c) ANAND RAM RAITANI vs. COMMISSIONER OF INCOME TAX HIGH COURT OF GAUHAT (1997) 139 CTR (Gau) 235 : (1997) 223 ITR 544 (Gau) d) SHERATON APPARELS vs.ASSISTANT COMMISSIONER OF INCOME TAX* HIGH COURT OF BOMBAY (2002) 175 CTR 0651,(2002) 256 ITR 0020,(2002) 123 TAXMAN 0238 e) YAD WINDER SINGH vs. INCOME TAX OFFICER AMRITSAR TRIBUNAL (2016) 46 CCH 0660 f) SANJEEV KUMAR vs. INCOME TAX OFFICER WARD 6(3) PATHANKOT, AMRITSAR TRIBUNAL (2016) I.T.A NO. 445 TO 449(Asr)/2015…

ACIT, CENTRAL CIRCLE, ALWAR vs. SHRI BABU LAL DATA, 2015-16

In the result, appeal of the revenue is dismissed

ITA 1232/JPR/2019[2016-17]Status: DisposedITAT Jaipur05 May 2022AY 2016-17
For Appellant: Sh. P. C. Parwal, CAFor Respondent: S. Naiyer Ali Najmi, CIT
Section 127Section 132Section 139Section 153A

…. 6.2 The existence of books of account is a condition precedent for invoking of the power. Discharging of burden is a subsequent condition. If the first point is not fulfilled the question of burden of proof does not arise. - Anand Ram Raitani v. CIT [1997] 223 ITR 544 (Gau.). Section 68 starts with the words "Where any sum is found credited in the books of an assessee maintained for any previous year". Thus, section 68 comes into play immediately when an entry relating to a sum is found to have been credited in the books kept by the assessee. Meaning thereby, that the condition precedent to apply this section…

ACIT, CENTRAL CIRCLE, ALWAR vs. SHRI BABU LAL DATA, 2015-16

In the result, appeal of the revenue is dismissed

ITA 1231/JPR/2019[2015-16]Status: DisposedITAT Jaipur05 May 2022AY 2015-16
For Appellant: Sh. P. C. Parwal, CAFor Respondent: S. Naiyer Ali Najmi, CIT
Section 127Section 132Section 139Section 153A

…. 6.2 The existence of books of account is a condition precedent for invoking of the power. Discharging of burden is a subsequent condition. If the first point is not fulfilled the question of burden of proof does not arise. - Anand Ram Raitani v. CIT [1997] 223 ITR 544 (Gau.). Section 68 starts with the words "Where any sum is found credited in the books of an assessee maintained for any previous year". Thus, section 68 comes into play immediately when an entry relating to a sum is found to have been credited in the books kept by the assessee. Meaning thereby, that the condition precedent to apply this section…

SHRI BABU LAL DATA,ALWAR vs. DCIT, CENTRAL CIRCLE, ALWAR

In the result, appeal of the revenue is dismissed

ITA 1223/JPR/2019[2016-17]Status: DisposedITAT Jaipur05 May 2022AY 2016-17
For Appellant: Sh. P. C. Parwal, CAFor Respondent: S. Naiyer Ali Najmi, CIT
Section 127Section 132Section 139Section 153A

…. 6.2 The existence of books of account is a condition precedent for invoking of the power. Discharging of burden is a subsequent condition. If the first point is not fulfilled the question of burden of proof does not arise. - Anand Ram Raitani v. CIT [1997] 223 ITR 544 (Gau.). Section 68 starts with the words "Where any sum is found credited in the books of an assessee maintained for any previous year". Thus, section 68 comes into play immediately when an entry relating to a sum is found to have been credited in the books kept by the assessee. Meaning thereby, that the condition precedent to apply this section…

SHRI BABU LAL DATA,ALWAR vs. DCIT, CENTRAL CIRCLE, ALWAR

In the result, appeal of the revenue is dismissed

ITA 1222/JPR/2019[2015-16]Status: DisposedITAT Jaipur05 May 2022AY 2015-16
For Appellant: Sh. P. C. Parwal, CAFor Respondent: S. Naiyer Ali Najmi, CIT
Section 127Section 132Section 139Section 153A

…. 6.2 The existence of books of account is a condition precedent for invoking of the power. Discharging of burden is a subsequent condition. If the first point is not fulfilled the question of burden of proof does not arise. - Anand Ram Raitani v. CIT [1997] 223 ITR 544 (Gau.). Section 68 starts with the words "Where any sum is found credited in the books of an assessee maintained for any previous year". Thus, section 68 comes into play immediately when an entry relating to a sum is found to have been credited in the books kept by the assessee. Meaning thereby, that the condition precedent to apply this section…

Showing 1–20 of 35 · Page 1 of 2

Anand Ram Raitani v. CIT (223 ITR 544) — Cited in 35 Judgments | BharatTax