Atul Kumar Jain v. DCIT TTJ 064 786 (Del) ACIT Vs. Kirori Lal Aggarwal

50 TTJ 393Income Tax Appellate Tribunal#5292 most cited

What is Atul Kumar Jain v. DCIT TTJ 064 786 (Del) ACIT Vs. Kirori Lal Aggarwal authority for?

An addition to income cannot be made merely on the basis of uncorroborated loose papers.

22

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2022 to 2025.

Also referred to as

Atul Kumar Jain v. DCIT · 50 TTJ 393 · additions without evidence · uncorroborated loose papers · addition on suspicion · AO reasoning · evidence for addition

Sections most often in play

Section 143(3)Section 153ASection 263Section 131(1A)Section 132Section 147Section 148Section 251

Issues it is cited on

place of effective managementsection 6(3)section 127(1)legal expensesddtpreponderance of probabilityprincipal officershell companyroyalty incomesection 131(1a)colourable devicebusiness expediency

Judgments citing Atul Kumar Jain v. DCIT TTJ 064 786 (Del) ACIT Vs. Kirori Lal Aggarwal

ACIT, New Delhi vs. M/S. Majestic Properties Pvt. Ltd., New Delhi

In the result, all the appeals of the revenue are dismissed

ITA 5392/DEL/2011[2006-07]Status: DisposedITAT Delhi14 Oct 2022AY 2006-07

Bench: Dr. B. R. R. Kumarsh. Yogesh Kumar Usita No. 5231/Del/2011 : Asstt. Year 2005-06 Ita No. 5392/Del/2011 : Asstt. Year 2006-07 Ita No. 5579/Del/2011 : Asstt. Year 2007-08 Acit, Vs. M/S Majestic Properties (P) Ltd., Central Circle-2, 1/18B, Asaf Ali Road, New Delhi New Delhi (Appellant) (Respondent) Pan No. Aaacm7158E Assessee By : Dr. Rakesh Gupta, Adv. & Sh. Deepesh Garg, Adv. Revenue By : Ms. Shivani Singh, Cit Dr Date Of Hearing: 22.07.2022 Date Of Pronouncement: 14.10.2022

For Appellant: Dr. Rakesh Gupta, Adv. &For Respondent: Ms. Shivani Singh, CIT DR
Section 132

…Dakeshwari Cotton Mills Ltd Vs. CIT 26 ITR 775, 82 (SC). Further reliance is placed on following cases that no addition could be made merely on the basis of uncorroborated loose papers: Atul Kumar Jain Vs. DCIT TTJ 064 786 (Del) ACIT Vs. Kirori Lal Aggarwal 50 TTJ 393 (Jab) Kantilal & Bros Vs. ACIT 52 ITD 412 (Pune) ADDI ITO Vs. T. Mudduveerappa Sons 45 ITD 12 (Bang) M. V. Mathew Vs. ITO 46 TTJ 353 (Coch) ITO Vs. W.D. Estate Pvt. Ltd. 45 ITD 473 (Bom) CIT Vs. SMS Investments Corpn. P Ltd. 207 ITR 364fRaj) CIT (Central II) Vs. K.K. Gupta 308 ITR 230(Delhi) ACIT Vs. Shailesh S. Shah 63 ITD 153 (Bom). “the AO has…

DCIT, New Delhi vs. M/S. Majestic Properties (P) Ltd., New Delhi

In the result, all the appeals of the revenue are dismissed

ITA 5231/DEL/2011[2005-06]Status: DisposedITAT Delhi14 Oct 2022AY 2005-06

Bench: Dr. B. R. R. Kumarsh. Yogesh Kumar Usita No. 5231/Del/2011 : Asstt. Year 2005-06 Ita No. 5392/Del/2011 : Asstt. Year 2006-07 Ita No. 5579/Del/2011 : Asstt. Year 2007-08 Acit, Vs. M/S Majestic Properties (P) Ltd., Central Circle-2, 1/18B, Asaf Ali Road, New Delhi New Delhi (Appellant) (Respondent) Pan No. Aaacm7158E Assessee By : Dr. Rakesh Gupta, Adv. & Sh. Deepesh Garg, Adv. Revenue By : Ms. Shivani Singh, Cit Dr Date Of Hearing: 22.07.2022 Date Of Pronouncement: 14.10.2022

For Appellant: Dr. Rakesh Gupta, Adv. &For Respondent: Ms. Shivani Singh, CIT DR
Section 132

…Dakeshwari Cotton Mills Ltd Vs. CIT 26 ITR 775, 82 (SC). Further reliance is placed on following cases that no addition could be made merely on the basis of uncorroborated loose papers: Atul Kumar Jain Vs. DCIT TTJ 064 786 (Del) ACIT Vs. Kirori Lal Aggarwal 50 TTJ 393 (Jab) Kantilal & Bros Vs. ACIT 52 ITD 412 (Pune) ADDI ITO Vs. T. Mudduveerappa Sons 45 ITD 12 (Bang) M. V. Mathew Vs. ITO 46 TTJ 353 (Coch) ITO Vs. W.D. Estate Pvt. Ltd. 45 ITD 473 (Bom) CIT Vs. SMS Investments Corpn. P Ltd. 207 ITR 364fRaj) CIT (Central II) Vs. K.K. Gupta 308 ITR 230(Delhi) ACIT Vs. Shailesh S. Shah 63 ITD 153 (Bom). “the AO has…