What is Arun Kumar Bhansali v. DCIT authority for?

When computing undisclosed income, the Assessing Officer must consider the correct income shown in books of account and seized materials, not just an assessee's admission.

How many judgments cite Arun Kumar Bhansali v. DCIT?

21 judgments on BharatTax cite Arun Kumar Bhansali v. DCIT (10 SOT 46), spanning 2015 to 2025.

Arun Kumar Bhansali v. DCIT (10 SOT 46)

DEPUTY COMMISSIONER OF INCOME TAX, MUMBAI vs. MGN AGRO PROPERTIES PRIVATE LIMITED, MUMBAI

In the result, the appeal filed by the revenue has been rendered as dismissed, in terms\nof our aforesaid observations

ITA 3759/MUM/2024[2018-19]Status: DisposedITAT Mumbai03 Sept 2025AY 2018-19

Section 143(1)Section 143(2)Section 147Section 148Section 250Section 69A

…her statement recorded at such odd hours (at midnight) could not be considered to\nbe voluntary statement, it was subsequently retracted and necessary evidence was led\ncontrary to such admission. Addition was deleted.\n(ii) Arun Kumar Bhansali Vs DCIT (2006) 10 SOT 46 (Bang) (URO)\nWhether while computing undisclosed income of assessee, Assessing Officer should take\ncognizance of such correct income as depicted in books of account as well as in seized\nmaterial, and should not adopt a figure merely as per admission of assessee – Held, yes.\n(iii) Shree Chand Soni Vs DCIT (2006) 101 TTJ (JD) 1028\nSearch and sei…

M/S. KAKDA STEELS PVT. LTD.,BHOPAL vs. INCOME TAX OFFICER-2(1), BHOPAL

In the result, this appeal of assessee is allowed

ITA 916/IND/2019[2019]Status: DisposedITAT Indore22 Dec 2022

Bench: Ms. Madhumita Roy & Shri B.M. Biyani

Section 133ASection 143(3)

…bad vs. statement and no other evidence was on record Pramukh Builders [2008] to show the undisclosed income baring 112 ITD 179 (Ahm.) ™ statement, addition is unsustainable. 23. Arun Kumar Bhansali V. Held that the ld AO should take cognizance of DCIT [2006] 10 SOT 46 such correct income as depicted in books of (Bang.) (URO) accounts as well as seized material and should not adopt figures merely as per admission of assessee. 24 Shree Chand Soni V. Held that where the addition was based on DCIT [2006] 101 TTJ statement alone and no such income was 1028 (Jodh.) disclosed in return filed for the block period but ad…

DY. C.I.T. CENTRAL CIR.-2(2), NAGPUR vs. SMT. ANJU A. SARAF, NAGPUR

In the result, all the appeals of the revenue, cross objections of the assessee are dismissed and appeals filed by the assessee are allowed

ITA 512/NAG/2016[2009-10]Status: DisposedITAT Nagpur25 Jul 2022AY 2009-10

Bench: Shrisandeepgosain & Shriarunkhodpia

For Appellant: Shri Sudesh BanthiaFor Respondent: Shri Piyush Kolhe

Section 143(3)Section 147Section 153ASection 80I

…tings made on loose papers which were not in the handwriting of the assessee and on the basis of statement of third party, even if the person concerned was the father of the assessee". The Hon'ble ITAT, Bangalore Bench in Arun Kumar Bhansali vs. DCIT - {20061 10 SOT 46 (Bang.) held that while computing the undisclosed income of the assessee, AO should take cognizance of such correct income as depicted in the books of account as well as in the seized material and it should not adopt a figure merely as per admission of the assessee. In the assessee's case, no corroborative evidence was found and seized, therefore,…

DY. C.I.T. CENTRAL CIR.-2(2), NAGPUR vs. SMT. ANJU A. SARAF, NAGPUR

In the result, all the appeals of the revenue, cross objections of the assessee are dismissed and appeals filed by the assessee are allowed

ITA 511/NAG/2016[2008-09]Status: DisposedITAT Nagpur25 Jul 2022AY 2008-09

Bench: Shrisandeepgosain & Shriarunkhodpia

For Appellant: Shri Sudesh BanthiaFor Respondent: Shri Piyush Kolhe

Section 143(3)Section 147Section 153ASection 80I

…tings made on loose papers which were not in the handwriting of the assessee and on the basis of statement of third party, even if the person concerned was the father of the assessee". The Hon'ble ITAT, Bangalore Bench in Arun Kumar Bhansali vs. DCIT - {20061 10 SOT 46 (Bang.) held that while computing the undisclosed income of the assessee, AO should take cognizance of such correct income as depicted in the books of account as well as in the seized material and it should not adopt a figure merely as per admission of the assessee. In the assessee's case, no corroborative evidence was found and seized, therefore,…

SMT. ANJU SARAF,,NAGPUR vs. A,C.I.T CENT CIR. 2(2), NAGPUR

In the result, all the appeals of the revenue, cross objections of the assessee are dismissed and appeals filed by the assessee are allowed

ITA 499/NAG/2016[2009-10]Status: DisposedITAT Nagpur25 Jul 2022AY 2009-10

Bench: Shrisandeepgosain & Shriarunkhodpia

For Appellant: Shri Sudesh BanthiaFor Respondent: Shri Piyush Kolhe

Section 143(3)Section 147Section 153ASection 80I

…tings made on loose papers which were not in the handwriting of the assessee and on the basis of statement of third party, even if the person concerned was the father of the assessee". The Hon'ble ITAT, Bangalore Bench in Arun Kumar Bhansali vs. DCIT - {20061 10 SOT 46 (Bang.) held that while computing the undisclosed income of the assessee, AO should take cognizance of such correct income as depicted in the books of account as well as in the seized material and it should not adopt a figure merely as per admission of the assessee. In the assessee's case, no corroborative evidence was found and seized, therefore,…

SMT. ANJU SARAF,,NAGPUR vs. A,C.I.T CENT CIR. 2(2), NAGPUR

In the result, all the appeals of the revenue, cross objections of the assessee are dismissed and appeals filed by the assessee are allowed

ITA 498/NAG/2016[2007-08]Status: DisposedITAT Nagpur25 Jul 2022AY 2007-08

Bench: Shrisandeepgosain & Shriarunkhodpia

For Appellant: Shri Sudesh BanthiaFor Respondent: Shri Piyush Kolhe

Section 143(3)Section 147Section 153ASection 80I

…tings made on loose papers which were not in the handwriting of the assessee and on the basis of statement of third party, even if the person concerned was the father of the assessee". The Hon'ble ITAT, Bangalore Bench in Arun Kumar Bhansali vs. DCIT - {20061 10 SOT 46 (Bang.) held that while computing the undisclosed income of the assessee, AO should take cognizance of such correct income as depicted in the books of account as well as in the seized material and it should not adopt a figure merely as per admission of the assessee. In the assessee's case, no corroborative evidence was found and seized, therefore,…

DY. C.I.T. CENTRAL CIR.-2(2), NAGPUR vs. SMT. ANJU SARAF, NAGPUR

In the result, all the appeals of the revenue, cross objections of the assessee are dismissed and appeals filed by the assessee are allowed

ITA 438/NAG/2016[2010-11]Status: DisposedITAT Nagpur25 Jul 2022AY 2010-11

Bench: Shrisandeepgosain & Shriarunkhodpia

For Appellant: Shri Sudesh BanthiaFor Respondent: Shri Piyush Kolhe

Section 143(3)Section 147Section 153ASection 80I

…tings made on loose papers which were not in the handwriting of the assessee and on the basis of statement of third party, even if the person concerned was the father of the assessee". The Hon'ble ITAT, Bangalore Bench in Arun Kumar Bhansali vs. DCIT - {20061 10 SOT 46 (Bang.) held that while computing the undisclosed income of the assessee, AO should take cognizance of such correct income as depicted in the books of account as well as in the seized material and it should not adopt a figure merely as per admission of the assessee. In the assessee's case, no corroborative evidence was found and seized, therefore,…

DY. C.I.T. CENTRAL CIR.-2(2), NAGPUR vs. SMT. ANJU SARAF, NAGPUR

In the result, all the appeals of the revenue, cross objections of the assessee are dismissed and appeals filed by the assessee are allowed

ITA 436/NAG/2016[2005-06]Status: DisposedITAT Nagpur25 Jul 2022AY 2005-06

Bench: Shrisandeepgosain & Shriarunkhodpia

For Appellant: Shri Sudesh BanthiaFor Respondent: Shri Piyush Kolhe

Section 143(3)Section 147Section 153ASection 80I

…tings made on loose papers which were not in the handwriting of the assessee and on the basis of statement of third party, even if the person concerned was the father of the assessee". The Hon'ble ITAT, Bangalore Bench in Arun Kumar Bhansali vs. DCIT - {20061 10 SOT 46 (Bang.) held that while computing the undisclosed income of the assessee, AO should take cognizance of such correct income as depicted in the books of account as well as in the seized material and it should not adopt a figure merely as per admission of the assessee. In the assessee's case, no corroborative evidence was found and seized, therefore,…

DCIT CENT.CIR-8(2), MUMBAI vs. SHRI FAROOQ ALI KHAN, MUMBAI

In the result, the appeal filed by the revenue is hereby dismissed

ITA 3925/MUM/2018[2014-15]Status: DisposedITAT Mumbai27 Apr 2022AY 2014-15

For Appellant: NoneFor Respondent: Shri Achal Sharma (DR)

Section 132Section 132(4)Section 133(6)Section 143(3)Section 145Section 145(3)Section 153A

…that nothing can be added to an assessee's income on the basis of his statement when he has shown that such statement is not correct in the context of the materials produced. 8.19 The Hon'ble Bengaluru Tribunal has held in Arun Kumar Bhansali V. DCIT [2006] 10 SOT 46 ( Beng.Trib), that while computing the undisclosed income of an assessee, the Assessing Officer should take cognizance of his correct income as depicted in the books of account as well as in the seized material and should not adopt a figure merely as per the admission of the assessee. It is also held in Shree Chand Soni v. DCIT [2006] 101 TTJ (VD)…

SATYA NARAYAN CHOUDHARY ,UDAIPUR vs. DCIT, CENTRAL CIRCLE-1, UDAIPUR

In the result, appeal of the assessee is allowed in part

ITA 392/JODH/2019[2017-18]Status: DisposedITAT Jodhpur19 Mar 2020AY 2017-18

Bench: Shri R.C. Sharma & Shri Sandeep Gosainsatya Narayan Choudhary, Vs A.C.I.T., 58, Gokulpura, North Ayad, Central Circle-1, Udaipur-313001. Udaipur. (Appellant) (Respondent) Pan No. Aappc 9260 P Satya Narayan Choudhary, Vs A.C.I.T., 58, Gokulpura, North Ayad, Central Circle-1, Udaipur-313001. Udaipur.

Section 115BSection 139Section 143(3)Section 69Section 69A

…r. Choudhary Vs ACIT The facts of the case of the appellant are squarely covered by the aforesaid decision of the jurisdictional High Court [C.I.T. v. Bhanwarlal 225 ITR 870 (Raj)], thus addition is legally not sustainable. Arun Kumar Bhansali Vs DCIT (2006) 10 SOT 46 (Bang) (URO) “It is settled law that there cannot be any concession against the provision of law. Even though the assessee admitted an amount but was able to demonstrate that the income admitted was not his income or that such amount was not chargeable to tax, the same could not be brought to tax merely on admission.” Shree Chand Soni Vs DCIT (200…

SATYA NARAYAN CHOUDHARY ,UDAIPUR vs. ACIT, CENTRAL CIRCLE-1, UDAIPUR

In the result, appeal of the assessee is allowed in part

ITA 266/JODH/2019[2012-13]Status: DisposedITAT Jodhpur19 Mar 2020AY 2012-13

Bench: Shri R.C. Sharma & Shri Sandeep Gosainsatya Narayan Choudhary, Vs A.C.I.T., 58, Gokulpura, North Ayad, Central Circle-1, Udaipur-313001. Udaipur. (Appellant) (Respondent) Pan No. Aappc 9260 P Satya Narayan Choudhary, Vs A.C.I.T., 58, Gokulpura, North Ayad, Central Circle-1, Udaipur-313001. Udaipur.

Section 115BSection 139Section 143(3)Section 69Section 69A

…r. Choudhary Vs ACIT The facts of the case of the appellant are squarely covered by the aforesaid decision of the jurisdictional High Court [C.I.T. v. Bhanwarlal 225 ITR 870 (Raj)], thus addition is legally not sustainable. Arun Kumar Bhansali Vs DCIT (2006) 10 SOT 46 (Bang) (URO) “It is settled law that there cannot be any concession against the provision of law. Even though the assessee admitted an amount but was able to demonstrate that the income admitted was not his income or that such amount was not chargeable to tax, the same could not be brought to tax merely on admission.” Shree Chand Soni Vs DCIT (200…