Bajaj Sons Ltd. v. DCIT

190 ITD 128Income Tax Appellate Tribunal2021#10010 most cited

What is Bajaj Sons Ltd. v. DCIT authority for?

If an Assessing Officer has not identified any unexplained credit, investment, money, bullion, jewellery, expenditure, or loan repayment, then a surrender made by an assessee during a search action cannot be taxed under section 115BBE, even if it relates to excess stock or cash found.

11

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2023 to 2025.

Also referred to as

Bajaj Sons Ltd. v. DCIT · 190 ITD 128 · 115BBE · 68 · 69 · 69B · 69D · surrender during search · unexplained cash · unexplained stock · onus of proof

Also reported as

128 Taxmann 406

Sections most often in play

Section 115BBESection 143(2)Section 132Section 139(1)Section 142(1)Section 143(1)Section 143(3)Section 68

Issues it is cited on

section 115bbe(1)section 69donus of proofpreponderance of probabilitysection 69bstatement under section 132(4)advance taxsection 115bbunexplained expendituresection 115bon-moneyloose papers

Judgments citing Bajaj Sons Ltd. v. DCIT

Asst. Commissioner of Income Tax, Central Circle-2, Nashik vs. Madanlal Lalchand Jain, Nandurbar

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

ITA 1572/PUN/2025[2021-22]Status: DisposedITAT Pune21 Nov 2025AY 2021-22

Bench: Shri R. K. Panda & Ms. Astha Chandraassessment Year : 2021-22 Madanlal Lalchand Jain Acit, Central Circle-2, Vibhare Building, Nashik Near City Police Station, Vs. Hat Darwaja Station Road, Nandurbar – 425412 Pan: Abkpj3633K (Appellant) (Respondent) Assessment Year : 2021-22 Acit, Central Circle-2, Madanlal Lalchand Jain Nashik Vibhare Building, Vs. Near City Police Station, Hat Darwaja Station Road, Nandurbar – 425412 Pan: Abkpj3633K (Appellant) (Respondent) Co No.42/Pun/2025 Assessment Year : 2021-22 Madanlal Lalchand Jain Acit, Central Circle-2, Vibhare Building, Nashik Near City Police Station, Vs. Hat Darwaja Station Road, Nandurbar – 425412 Pan: Abkpj3633K (Appellant) (Respondent) Assessment Year : 2022-23 Madanlal Lalchand Jain Acit, Central Circle-2, Vibhare Building, Nashik Near City Police Station, Vs. Hat Darwaja Station Road, Nandurbar – 425412 Pan: Abkpj3633K (Appellant) (Respondent) : Shri Nikhil S Pathak Department By : Shri Amol Khairnar, Cit-Dr Date Of Hearing : 03-11-2025 Date Of Pronouncement : 21-11-2025 O R D E R Per Bench:

For Respondent: Shri Amol Khairnar, CIT-DR
Section 132Section 139(1)Section 142(1)Section 143(1)Section 143(2)Section 69B

…essee surrenders undisclosed income during search action for relevant year, it is not necessary that tax rate has to be charged as per provision of section 115BBE. 14. We find the Chandigarh Bench of the Tribunal in the case of Bajaj Sons Ltd. vs. DCIT (2021) 190 ITD 128 (Chandigarh – Trib.) has held that where director of assessee-company surrendered a certain sum during search and the Assessing Officer treated said sum as income from unexplained sources and invoked provisions of section 115BBE and charged tax at a higher rate, since the Assessing Officer had not pointed out any unexplained credit in the books o…

Madanlal Lalchand Jain, Nandurbar vs. ACIT Central Circle 2, Nashik

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

ITA 1404/PUN/2025[2022-23]Status: DisposedITAT Pune21 Nov 2025AY 2022-23

Bench: Shri R. K. Panda & Ms. Astha Chandraassessment Year : 2021-22 Madanlal Lalchand Jain Acit, Central Circle-2, Vibhare Building, Nashik Near City Police Station, Vs. Hat Darwaja Station Road, Nandurbar – 425412 Pan: Abkpj3633K (Appellant) (Respondent) Assessment Year : 2021-22 Acit, Central Circle-2, Madanlal Lalchand Jain Nashik Vibhare Building, Vs. Near City Police Station, Hat Darwaja Station Road, Nandurbar – 425412 Pan: Abkpj3633K (Appellant) (Respondent) Co No.42/Pun/2025 Assessment Year : 2021-22 Madanlal Lalchand Jain Acit, Central Circle-2, Vibhare Building, Nashik Near City Police Station, Vs. Hat Darwaja Station Road, Nandurbar – 425412 Pan: Abkpj3633K (Appellant) (Respondent) Assessment Year : 2022-23 Madanlal Lalchand Jain Acit, Central Circle-2, Vibhare Building, Nashik Near City Police Station, Vs. Hat Darwaja Station Road, Nandurbar – 425412 Pan: Abkpj3633K (Appellant) (Respondent) : Shri Nikhil S Pathak Department By : Shri Amol Khairnar, Cit-Dr Date Of Hearing : 03-11-2025 Date Of Pronouncement : 21-11-2025 O R D E R Per Bench:

For Respondent: Shri Amol Khairnar, CIT-DR
Section 132Section 139(1)Section 142(1)Section 143(1)Section 143(2)Section 69B

…essee surrenders undisclosed income during search action for relevant year, it is not necessary that tax rate has to be charged as per provision of section 115BBE. 14. We find the Chandigarh Bench of the Tribunal in the case of Bajaj Sons Ltd. vs. DCIT (2021) 190 ITD 128 (Chandigarh – Trib.) has held that where director of assessee-company surrendered a certain sum during search and the Assessing Officer treated said sum as income from unexplained sources and invoked provisions of section 115BBE and charged tax at a higher rate, since the Assessing Officer had not pointed out any unexplained credit in the books o…

Madanlal Lalchand Jain, Nandurbar vs. ACIT Central Circle 2, Nashik

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

ITA 1403/PUN/2025[2021-22]Status: DisposedITAT Pune21 Nov 2025AY 2021-22

Bench: Shri R. K. Panda & Ms. Astha Chandraassessment Year : 2021-22 Madanlal Lalchand Jain Acit, Central Circle-2, Vibhare Building, Nashik Near City Police Station, Vs. Hat Darwaja Station Road, Nandurbar – 425412 Pan: Abkpj3633K (Appellant) (Respondent) Assessment Year : 2021-22 Acit, Central Circle-2, Madanlal Lalchand Jain Nashik Vibhare Building, Vs. Near City Police Station, Hat Darwaja Station Road, Nandurbar – 425412 Pan: Abkpj3633K (Appellant) (Respondent) Co No.42/Pun/2025 Assessment Year : 2021-22 Madanlal Lalchand Jain Acit, Central Circle-2, Vibhare Building, Nashik Near City Police Station, Vs. Hat Darwaja Station Road, Nandurbar – 425412 Pan: Abkpj3633K (Appellant) (Respondent) Assessment Year : 2022-23 Madanlal Lalchand Jain Acit, Central Circle-2, Vibhare Building, Nashik Near City Police Station, Vs. Hat Darwaja Station Road, Nandurbar – 425412 Pan: Abkpj3633K (Appellant) (Respondent) : Shri Nikhil S Pathak Department By : Shri Amol Khairnar, Cit-Dr Date Of Hearing : 03-11-2025 Date Of Pronouncement : 21-11-2025 O R D E R Per Bench:

For Respondent: Shri Amol Khairnar, CIT-DR
Section 132Section 139(1)Section 142(1)Section 143(1)Section 143(2)Section 69B

…essee surrenders undisclosed income during search action for relevant year, it is not necessary that tax rate has to be charged as per provision of section 115BBE. 14. We find the Chandigarh Bench of the Tribunal in the case of Bajaj Sons Ltd. vs. DCIT (2021) 190 ITD 128 (Chandigarh – Trib.) has held that where director of assessee-company surrendered a certain sum during search and the Assessing Officer treated said sum as income from unexplained sources and invoked provisions of section 115BBE and charged tax at a higher rate, since the Assessing Officer had not pointed out any unexplained credit in the books o…

Income Tax Officer Ward 29(1), New Delhi vs. Sahil Jain, New Delhi

Appeal is partly allowed

ITA 1452/DEL/2024[2017-18]Status: DisposedITAT Delhi12 Nov 2025AY 2017-18

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandraassessment Year: 2017-18 Vs. Sh. Sahil Jain, Income Tax Officer, Ward-29(1), 117, Engineering Enclave, New Delhi Pitampura, New Delhi Pan: Afspj1105L (Appellant) (Respondent) Assessee By None Department By Sh. Manish Gupta, Sr. Dr

Section 115BSection 143(3)Section 68Section 69Section 69ASection 80J

…ncements as discussed above, I hold that the lower authorities were not justified in taxing the surrender made on account of excess stock and excess cash found U/s 69 of the Act. Thus, there is no justification for taxing such income U/s 115BBE of the Act. 1. 190 ITD 128 (Chd Trib.) Bajaj Sons Ltd. Vs. DCIT 6 | P a g e 8…….We find that a separate surrender of Rs. 97.11 lacs has been made by Shri SB Bajaj Director of the assessee company on account of unexplained cash found during the search action. However, so far as the surrender of Rs. 15 lac to cover any discrepancy is concerned, the AO has not pointed out an…

Pawan Agarwal, Shillong vs. ACIT, Central Circle-2, Guwahati

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 151/GTY/2024[2018-19]Status: DisposedITAT Guwahati20 Jun 2025AY 2018-19

Bench: Shri Manomohan Das & Shri Rakesh Mishra

Section 115BSection 127Section 133ASection 143(2)Section 143(3)Section 250Section 69

…on the decisions of i) Principal CIT v. Bajargan Traders (I.T. Appeal No. 258/2017 dated 12.09.2017) (Rajasthan High Court) [2017] 86 taxmann.com 295 (Raj), ii) Chokshi Hiralal Maganlal v. DCIT reported in 131 TTJ 1 (Ahd.), iii) Bajaj Sons Ltd. V. DCIT [2021] 190 ITD 128 (Chandigarh), iv)Lovish Singhal v. ITO [ITA Nos. 142 to 146/Jodh/2018 dated 25- 5- 2018], v) Dy. CIT v. Ram Narayan Birla [IT Appeal No. 482/JPR/2015 for AY 2011-12 dated 30-9-2019]. I.T.A. No.: 151/GTY/2024 Assessment Year: 2018-19 Pawan Agarwal. 5.2. The Ld. AR submitted that the details of stock shows that it was business stock and complete in…

Sopan Bandoba Chavan, Pune vs. Income Tax Officer Ward 6(1), Pune

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

ITA 869/PUN/2024[2017-18]Status: DisposedITAT Pune19 Nov 2024AY 2017-18

Bench: Shri R. K. Panda & Ms. Astha Chandraassessment Year : 2017-18

For Appellant: Shri Kishor B PhadkeFor Respondent: Shri Arvind Desai, CIT-DR
Section 131Section 133ASection 143(2)Section 68

…e surrenders undisclosed income during search action for relevant year, it is not necessary that tax rate has to be charged as per provision of section 115BBE. 12 14. We find the Chandigarh Bench of the Tribunal in the case of Bajaj Sons Ltd. vs. DCIT (2021) 190 ITD 128 (Chandigarh – Trib.) has held that where director of assessee-company surrendered a certain sum during search and the Assessing Officer treated said sum as income from unexplained sources and invoked provisions of section 115BBE and charged tax at a higher rate, since the Assessing Officer had not pointed out any unexplained credit in the books o…

ACIT, Central Circle-2(2), Hyderabad vs. Syed Irfanuddin, Hyderabad

In the result, appeal filed by the Revenue is dismissed

ITA 442/HYD/2022[2018-9]Status: DisposedITAT Hyderabad08 Jul 2024

Bench: Shri Laliet Kumar & Shri Manjunatha, G.S.No Appeal In Ita No Revenue Assessee A.Y 1 432/Hyd/2022 Acit, Syed 2018- Central Zeeshanuddin 19 Circle 2(2) Hyderabad Hyderabad Pan:Bqgps0128A 2 436/Hyd/2022 & -Do- Syed Imranuddin 2017- 437/Hyd/2022 Hyderabad 18 3 Pan:Aajpi6494F 4 442/Hyd/2022 -Do- Syed Irfanuddin 2018- Hyderabad 19 Pan:Aappi4693A िनधा""रती "ारा/Assessee By: Shri P Murali Mohan Rao, Ca राज" व "ारा/Revenue By:: Shri Shakeer Ahmed, Dr

For Appellant: Shri P Murali Mohan Rao, CAFor Respondent: : Shri Shakeer Ahmed, DR
Section 132(4)

…ITA No 446 Capgemini Technology Services India Pvt Ltd आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘B‘ Bench, Hyderabad Before Shri Laliet Kumar, Judicial Member And Shri Manjunatha, G. Accountant Member S.No Appeal in ITA No Revenue Assessee A.Y 1 432/Hyd/2022 ACIT, Syed 2018- Central Zeeshanuddin 19 Circle 2(2) Hyderabad Hyderabad PAN:BQGPS0128A 2 436/Hyd/2022 & -do- Syed Imranuddin 2017- 437/Hyd/2022 Hyderabad 18 3 PAN:AAJPI6494F 4 442/Hyd/2022 -do- Syed Irfanuddin 2018- Hyderabad 19 PAN:AAPPI4693A िनधा""रती "ारा/Assessee by: Shri P Murali Mohan Rao, CA राज" व "ारा/Reven…

ACIT, Central Circle-2(2), Hyderabad vs. Syed Imranuddin, Hyderabad

In the result, appeal filed by the Revenue is dismissed

ITA 437/HYD/2022[2018-19]Status: DisposedITAT Hyderabad08 Jul 2024AY 2018-19

Bench: Shri Laliet Kumar & Shri Manjunatha, G.S.No Appeal In Ita No Revenue Assessee A.Y 1 432/Hyd/2022 Acit, Syed 2018- Central Zeeshanuddin 19 Circle 2(2) Hyderabad Hyderabad Pan:Bqgps0128A 2 436/Hyd/2022 & -Do- Syed Imranuddin 2017- 437/Hyd/2022 Hyderabad 18 3 Pan:Aajpi6494F 4 442/Hyd/2022 -Do- Syed Irfanuddin 2018- Hyderabad 19 Pan:Aappi4693A िनधा""रती "ारा/Assessee By: Shri P Murali Mohan Rao, Ca राज" व "ारा/Revenue By:: Shri Shakeer Ahmed, Dr

For Appellant: Shri P Murali Mohan Rao, CAFor Respondent: : Shri Shakeer Ahmed, DR
Section 132(4)

…ITA No 446 Capgemini Technology Services India Pvt Ltd आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘B‘ Bench, Hyderabad Before Shri Laliet Kumar, Judicial Member And Shri Manjunatha, G. Accountant Member S.No Appeal in ITA No Revenue Assessee A.Y 1 432/Hyd/2022 ACIT, Syed 2018- Central Zeeshanuddin 19 Circle 2(2) Hyderabad Hyderabad PAN:BQGPS0128A 2 436/Hyd/2022 & -do- Syed Imranuddin 2017- 437/Hyd/2022 Hyderabad 18 3 PAN:AAJPI6494F 4 442/Hyd/2022 -do- Syed Irfanuddin 2018- Hyderabad 19 PAN:AAPPI4693A िनधा""रती "ारा/Assessee by: Shri P Murali Mohan Rao, CA राज" व "ारा/Reven…

ACIT, Central Circle-2(2), Hyderabad vs. Syed Imranuddin, Hyderabad

In the result, appeal filed by the Revenue is dismissed

ITA 436/HYD/2022[2017-18]Status: DisposedITAT Hyderabad08 Jul 2024AY 2017-18

Bench: Shri Laliet Kumar & Shri Manjunatha, G.S.No Appeal In Ita No Revenue Assessee A.Y 1 432/Hyd/2022 Acit, Syed 2018- Central Zeeshanuddin 19 Circle 2(2) Hyderabad Hyderabad Pan:Bqgps0128A 2 436/Hyd/2022 & -Do- Syed Imranuddin 2017- 437/Hyd/2022 Hyderabad 18 3 Pan:Aajpi6494F 4 442/Hyd/2022 -Do- Syed Irfanuddin 2018- Hyderabad 19 Pan:Aappi4693A िनधा""रती "ारा/Assessee By: Shri P Murali Mohan Rao, Ca राज" व "ारा/Revenue By:: Shri Shakeer Ahmed, Dr

For Appellant: Shri P Murali Mohan Rao, CAFor Respondent: : Shri Shakeer Ahmed, DR
Section 132(4)

…ITA No 446 Capgemini Technology Services India Pvt Ltd आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘B‘ Bench, Hyderabad Before Shri Laliet Kumar, Judicial Member And Shri Manjunatha, G. Accountant Member S.No Appeal in ITA No Revenue Assessee A.Y 1 432/Hyd/2022 ACIT, Syed 2018- Central Zeeshanuddin 19 Circle 2(2) Hyderabad Hyderabad PAN:BQGPS0128A 2 436/Hyd/2022 & -do- Syed Imranuddin 2017- 437/Hyd/2022 Hyderabad 18 3 PAN:AAJPI6494F 4 442/Hyd/2022 -do- Syed Irfanuddin 2018- Hyderabad 19 PAN:AAPPI4693A िनधा""रती "ारा/Assessee by: Shri P Murali Mohan Rao, CA राज" व "ारा/Reven…

ACIT Central Circle-2(2), Hyderabad vs. Syed Zeeshanuddin, Hyderabad

In the result, appeal filed by the Revenue is dismissed

ITA 432/HYD/2022[2018-19]Status: DisposedITAT Hyderabad08 Jul 2024AY 2018-19

Bench: Shri Laliet Kumar & Shri Manjunatha, G.S.No Appeal In Ita No Revenue Assessee A.Y 1 432/Hyd/2022 Acit, Syed 2018- Central Zeeshanuddin 19 Circle 2(2) Hyderabad Hyderabad Pan:Bqgps0128A 2 436/Hyd/2022 & -Do- Syed Imranuddin 2017- 437/Hyd/2022 Hyderabad 18 3 Pan:Aajpi6494F 4 442/Hyd/2022 -Do- Syed Irfanuddin 2018- Hyderabad 19 Pan:Aappi4693A िनधा""रती "ारा/Assessee By: Shri P Murali Mohan Rao, Ca राज" व "ारा/Revenue By:: Shri Shakeer Ahmed, Dr

For Appellant: Shri P Murali Mohan Rao, CAFor Respondent: : Shri Shakeer Ahmed, DR
Section 132(4)

…ITA No 446 Capgemini Technology Services India Pvt Ltd आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘B‘ Bench, Hyderabad Before Shri Laliet Kumar, Judicial Member And Shri Manjunatha, G. Accountant Member S.No Appeal in ITA No Revenue Assessee A.Y 1 432/Hyd/2022 ACIT, Syed 2018- Central Zeeshanuddin 19 Circle 2(2) Hyderabad Hyderabad PAN:BQGPS0128A 2 436/Hyd/2022 & -do- Syed Imranuddin 2017- 437/Hyd/2022 Hyderabad 18 3 PAN:AAJPI6494F 4 442/Hyd/2022 -do- Syed Irfanuddin 2018- Hyderabad 19 PAN:AAPPI4693A िनधा""रती "ारा/Assessee by: Shri P Murali Mohan Rao, CA राज" व "ारा/Reven…

ACIT, Central Circle-2(2), Hyderabad vs. Devender Rao Gorukanti, Hyderabad

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

ITA 439/HYD/2022[2021-2022]Status: DisposedITAT Hyderabad31 May 2023AY 2021-2022

Bench: Shri Rama Kanta Panda & Shri Laliet Kumarassessment Year: 2021-22 Acit,Cc-2(2) Vs Devender Rao Gourkanti Room No.616,6Th Floor . H.No.8-2-293/82/Nl/231 Aaykar Bhawan Mla Mp Colony Basheerbagh Jubilee Hills Hyderabad-500 004 Hyderabad-500 033 Pan : Akepg7452N (Appellant) (Respondent) Assessee By: Shri H.Srinivasulu Revenue By: Shri K.P.R.R.Murthy, Sr.Ar Date Of Hearing: 20.03.2023 Date Of Pronouncement: 31.05.2023 O R D E R Per Shri Rama Kanta Panda (A.M.): This Appeal Filed By The Assessee Is Directed Against The Order Dated 16.06.2022 Of The Learned Commissioner Of Income Tax (Appeals)-12, Hyderabad Relating To Ay 2021-22. 2. Facts Of The Case, In Brief, Are That The Assessee Is An Individual & Partner In M/S. Yashoda Helathcare Services Pvt.Ltd & Derives Partner’S Remuneration & Interest On Capital. He Filed His Original Return Of Income On 28.12.2021 Declaring Total Income Of Rs.8,56,33,070/- A Search & Seizure Operation U/S. 132 Of The I.T. Act Was Conducted In The Case Of Yashoda Group On 22.12.2020, During Which The Case Of The Assessee Was Also Covered. In Response To Notice U/S. 153A Of The I.T.Act,The Assessee Filed His Return Of Income Admitting Additional

For Appellant: Shri H.SrinivasuluFor Respondent: Shri K.P.R.R.Murthy, Sr.AR
Section 115BSection 132Section 132(4)Section 153ASection 34

…IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A’ Bench, Hyderabad Before Shri Rama Kanta Panda, Accountant Member AND Shri Laliet Kumar, Judicial Member Assessment Year: 2021-22 ACIT,CC-2(2) Vs Devender Rao Gourkanti Room No.616,6th Floor . H.No.8-2-293/82/NL/231 Aaykar Bhawan MLA MP Colony Basheerbagh Jubilee Hills Hyderabad-500 004 Hyderabad-500 033 PAN : AKEPG7452N (Appellant) (Respondent) Assessee by: Shri H.Srinivasulu Revenue by: Shri K.P.R.R.Murthy, Sr.AR Date of hearing: 20.03.2023 Date of pronouncement: 31.05.2023 O R D E R Per Shri Rama Kanta Panda (A.M.): This appeal filed by the assessee is direc…

Bajaj Sons Ltd. v. DCIT (190 ITD 128) — Cited in 11 Judgments | BharatTax