Cannon Industries (P.) Ltd. v. Deputy Commissioner of Income-tax

59 Taxmann.com 65Reported decision2015#9843 most cited

What is Cannon Industries (P.) Ltd. v. Deputy Commissioner of Income-tax authority for?

An addition on account of bogus purchases is not sustainable if it relies solely on third-party statements recorded during survey proceedings, without independent corroboration or direct evidence of non-genuineness.

11

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2016 to 2025.

Also referred to as

Cannon Industries · bogus purchases · non-genuineness of purchases · third-party statements · survey proceedings · addition by AO · income tax assessment · section 147 · section 133(6) · section 148

Sections most often in play

Section 147Section 133(6)Section 143(3)Section 148Section 69CSection 115JBSection 142(1)Section 143(2)

Issues it is cited on

principal commissioner of income-taxsection 133income-tax officersection 131genuineness of the transactionsection 133(6)section 148section 15section 13section 147total incomesection 250

Judgments citing Cannon Industries (P.) Ltd. v. Deputy Commissioner of Income-tax

Dy. Commissioner of Income Tax, Satara Circle, Satara vs. Kay Bouvet Engineering Limited, Satara

In the result, both the appeals filed by the Revenue and both the COs filed by the assessee are dismissed

ITA 1392/PUN/2025[2019-20]Status: DisposedITAT Pune16 Dec 2025AY 2019-20

Bench: Shri R. K. Panda & Ms. Astha Chandra

For Appellant: Shri Ashwani Kumar &For Respondent: S/Shri Amol Khairnar CIT-DR and Manish M. Mehta
Section 131Section 133ASection 143(1)(a)Section 143(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND Ms. ASTHA CHANDRA, JUDICIAL MEMBER ITA Nos.1374 & 1392/PUN/2025 Assessment years : 2018-19 & 2019-20 DCIT, Satara Kay Bouvet Engineering Limited Vs. N-3, Additional MIDC, Satara – 415004 PAN: AABCK4669H (Appellant) (Respondent) CO Nos.28 & 33/PUN/2025 Assessment Years : 2018-19 & 2019-20 Kay Bouvet Engineering Limited DCIT, Satara N-3, Additional MIDC, Vs. Satara – 415004 PAN: AABCK4669H (Appellant) (Respondent) Assessee by : Shri Ashwani Kumar & Mrs. Deepali Aggarwal Department by : S/Shri Amol Khairnar CIT…

Dy Commissioner of Income Tax, Satara vs. Kay Bouvet Engineering Limited, Satara

ITA 1374/PUN/2025[2018-19]Status: DisposedITAT Pune16 Dec 2025AY 2018-19

Bench: Shri R. K. Panda & Ms. Astha Chandra

For Respondent: Shri Ashwani Kumar &
Section 131Section 133ASection 143(1)(a)Section 143(3)Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND Ms. ASTHA CHANDRA, JUDICIAL MEMBER ITA Nos.1374 & 1392/PUN/2025 Assessment years : 2018-19 & 2019-20 DCIT, Satara Vs. (Appellant) Kay Bouvet Engineering Limited N-3, Additional MIDC, Satara - 415004 PAN: AABCK4669H (Respondent) CO Nos.28 & 33/PUN/2025 Assessment Years : 2018-19 & 2019-20 Kay Bouvet Engineering Limited N-3, Additional MIDC, Satara - 415004 PAN: AABCK4669H (Appellant) Vs. DCIT, Satara (Respondent) Assessee by Department by : Shri Ashwani Kumar & Mrs. Deepali Aggarwal S/Shri Amol Khairnar CIT-DR a…

Mohanlal Chunilal Mutta, Mumbai vs. Income Tax Office-19(2)(2), Mumbai

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

ITA 4692/MUM/2025[2011-12]Status: DisposedITAT Mumbai04 Sept 2025AY 2011-12

Bench: Shri Sandeep Gosain

Section 143(3)Section 145Section 147Section 250

…1 IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER I.T.A. No. 4692/Mum/2025 A.Y: 2011-12 Mohanlal Chunilal Mutta Vs ITO – 19(2)(2) 17/21 A 86A, Ground Piramal Chamber Floor, Maruti Marg, 5th Lalbaug, Mumbai – Khumbharwada, Mumbai 400012. – 400 004. PAN – ANBPS8231K (Assessee) (Respondent) Assessee by Shri Vimal Kumar Sethiya Revenue by Ms. Smitha V. Nair, Sr. DR Date of Hearing 04.09.2025 Date of Pronouncement 12.09.2025 ORDER Per: SHRI. SANDEEP GOSAIN, J.M.: The present appeals have been filed by the revenue challenging the impugned order dt. 06.05.2025 pa…

ACIT, Central Circle-1, Lucknow vs. Bla Udyog Pvt. Ltd., Kolkata, West Bengal

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

ITA 523/LKW/2024[2011-12]Status: DisposedITAT Lucknow30 Jun 2025AY 2011-12

Bench: Shri Sudhanshu Srivastava & Shri Anadee Nath Misshra

Section 139(1)Section 147Section 148

…I.T.A. No.523/Lkw/2024 Assessment Year:2011-12 1 IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH ‘A’, LUCKNOW BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER I.T.A. No.523/Lkw/2024 Assessment Year:2011-12 A.C.I.T., Vs. BLA Udyog Pvt. Ltd., Room No. 17, 10th Floor, Central Circle-1, Lucknow. Fortune Tower, Kolkata West Bengal. PAN:AADCB9597R (Appellant) (Respondent) Appellant by Shri Suyash Agrawal, Advocate Respondent by Shri Amit Kumar, Addl. CIT (D.R.) O R D E R PER ANADEE NATH MISSHRA:A.M. (A) This appeal vide I.T.A. No.523/Lkw/2024 has been filed…

Astt. Commissioner of Income Tax, Circle-4, Ludhiana, Aayakar Bhawan vs. Waryam Steel Casting Private Limited, Kanganwal Road

In the result, appeal of the assessee is allowed and the Cross appeal of the Revenue is dismissed

ITA 757/CHANDI/2024[2019-20]Status: DisposedITAT Chandigarh14 May 2025AY 2019-20

Bench: SHRI. RAJPAL YADAV (Vice President), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Ashwani Kumar, C.A and Ms. Muskan Garg, C.AFor Respondent: Shri Ved Parkash Kalia, Sr. DR
Section 115JSection 148Section 250

…आयकर अपीलीय अिधकरण,च"ीगढ़ "ायपीठ “बी” , च"ीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH HEARING THROUGH: PHYSICAL MODE "ी राजपाल यादव, उपा"" एवं "ी कृणव" सहाय, लेखा सद" BEFORE: SHRI. RAJPAL YADAV, VP &SHRI. KRINWANT SAHAY, AM आयकरअपीलसं./ ITA No. 715 /Chd/ 2024 िनधा"रणवष" / Assessment Year : 2019-20 M/s Waryam Steel Castings Private बनाम The DCIT Limited, Circle-4, Ludhiana Kanganwal Road, Jugiana, Ludhiana, Punjab-141010 "ायीलेखासं./PAN NO: AAACW1494P अपीलाथ"/Appellant ""थ"/Respondent आयकरअपीलसं./ ITA No. 757/Chd/ 2024 िनधा"रणवष" / Assessment Year : 2019-20 The ACIT बनाम M/s Waryam S…

Waryam Steel Castings Private Limited, Ludhiana vs. Deputy Commissioner of Income Tax, Circle-4, Ludhiana

In the result, appeal of the assessee is allowed and the Cross appeal of the Revenue is dismissed

ITA 715/CHANDI/2024[2019-20]Status: DisposedITAT Chandigarh14 May 2025AY 2019-20

Bench: SHRI. RAJPAL YADAV (Vice President), SHRI. KRINWANT SAHAY (Accountant Member)

For Appellant: Shri Ashwani Kumar, C.A and Ms. Muskan Garg, C.AFor Respondent: Shri Ved Parkash Kalia, Sr. DR
Section 115JSection 148Section 250

…आयकर अपीलीय अिधकरण,च"ीगढ़ "ायपीठ “बी” , च"ीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH HEARING THROUGH: PHYSICAL MODE "ी राजपाल यादव, उपा"" एवं "ी कृणव" सहाय, लेखा सद" BEFORE: SHRI. RAJPAL YADAV, VP &SHRI. KRINWANT SAHAY, AM आयकरअपीलसं./ ITA No. 715 /Chd/ 2024 िनधा"रणवष" / Assessment Year : 2019-20 M/s Waryam Steel Castings Private बनाम The DCIT Limited, Circle-4, Ludhiana Kanganwal Road, Jugiana, Ludhiana, Punjab-141010 "ायीलेखासं./PAN NO: AAACW1494P अपीलाथ"/Appellant ""थ"/Respondent आयकरअपीलसं./ ITA No. 757/Chd/ 2024 िनधा"रणवष" / Assessment Year : 2019-20 The ACIT बनाम M/s Waryam S…

Income Tax Officer, Ward-1(1), Hyderabad vs. Amr Global Industries Limited, Hyderabad

Appeal is dismissed

ITA 41/HYD/2020[2011-12]Status: DisposedITAT Hyderabad14 Dec 2021AY 2011-12

Bench: Shri A.M. Alankamony & Shri S.S. Godaraassessment Year: 2011-12

For Appellant: Adv. Hema KatariaFor Respondent: Sri Rajendra Kumar, CIT(DR)
Section 143(3)

…ITA No 41 of 2020 AMG Global Industries Ltd IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ A ‘ Bench, Hyderabad (Through Video Conferencing) Before Shri A.M. Alankamony, Accountant Member and Shri S.S. Godara, Judicial Member Assessment Year: 2011-12 Income Tax Officer Vs. M/s. AMR Global Ward-1(1) Industries Ltd, Hyderabad Hyderabad PAN:AAGCA7667L (Appellant) (Respondent) Assessee by: Adv. Hema Kataria Revenue by: Sri Rajendra Kumar, CIT(DR) Date of hearing: 01/12/2021 Date of pronouncement: 14/12/2021 ORDER Per S. S. Godara, J.M. This Revenue’s appeal for the A.Y 2011-12 against the order of the CIT (…

DCIT 3(2)(2), Mumbai vs. Premier Ltd, Mumbai

Appeal are allowed for statistical purposes

ITA 1358/MUM/2016[2008-09]Status: DisposedITAT Mumbai10 Apr 2019AY 2008-09

Bench: Shri Ravish Sood & Shri N.K. Pradhandcit-3(2)(2), M/S Premier Ltd R. No. 674, 6Th Floor, 58, Nariman Point, Aayakar Bhavan, M.K. Road, Vs. Mumbai -21 Mumbai – 400 020

For Appellant: Shri Abi Rama Kartikiyen, D.RFor Respondent: Shri Jayesh Dadia &
Section 115JSection 133ASection 143(3)Section 147Section 69A

…P a g e | 1 ITA No. 1358/Mum/2016 A.Y. 2008-09 DCIT-3(2)(2) Vs. M/s Premier Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL “C” Bench, Mumbai Before Shri Ravish Sood, Judicial Member and Shri N.K. Pradhan, Accountant Member DCIT-3(2)(2), M/s Premier Ltd R. No. 674, 6th Floor, 58, Nariman Point, Aayakar Bhavan, M.K. Road, Vs. Mumbai -21 Mumbai – 400 020 PAN – AAACT5523G (Appellant) (Respondent) Appellant by: Shri Abi Rama Kartikiyen, D.R Respondent by: Shri Jayesh Dadia & Ms. Vidhi Gupta, A.Rs Date of Hearing: 04.04.2019 Date of Pronouncement: 10.04.2019 O R D E R PER RAVISH SOOD, JM The present appeal filed by the…

Mrs. Reena Jain, Mumbai vs. Deputy Commissioner of Income Tax Central Circle - 8(4), Mumbai

In the result, the appeals are partly allowed

ITA 1007/MUM/2018[2014-15]Status: DisposedITAT Mumbai25 Mar 2019AY 2014-15

Bench: Shri Pawan Singh () & Shri N.K. Pradhan () Assessment Year: 2009-10 & Assessment Year: 2010-11 & Assessment Year: 2011-12 & Assessment Year: 2013-14 Mr. Ratnesh Chand Jain, Deputy Commissioner Of 902/903, A Wing, Kalinga Vs. Income Tax, Central Tower, Nirmal Nagar, Circle-8(4), 658, 6Th Link Road, Mulund (West), Floor, Aayakar Bhavan Mumbai-400080 Mumbai. Pan No. Aabpj0683P Appellant Respondent Assessment Year: 2009-10 & Assessment Year: 2010-11 & Assessment Year: 2014-15 Mrs. Reenajain, Deputy Commissioner Of 902/903, A Wing, Kalinga Vs. Income Tax Central Tower, Nirmal Nagar Link Circle-8(4), 658, 6Th Road, Mulund (West), Floor, Aayakar Bhavan Mumbai-400080 Mumbai. Pan No. Aeapj6605C

For Appellant: Mr. Bhupendra Shah, ARFor Respondent: Mr. A.K. Srivastava, DR
Section 131Section 132Section 132(4)Section 143(3)Section 153ASection 271(1)(c)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D” MUMBAI BEFORE SHRI PAWAN SINGH (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2009-10 & Assessment Year: 2010-11 & Assessment Year: 2011-12 & Assessment Year: 2013-14 Mr. Ratnesh Chand Jain, Deputy Commissioner of 902/903, A Wing, Kalinga Vs. Income Tax, Central Tower, Nirmal Nagar, Circle-8(4), 658, 6th Link Road, Mulund (West), Floor, Aayakar Bhavan Mumbai-400080 Mumbai. PAN No. AABPJ0683P Appellant Respondent Assessment Year: 2009-10 & Assessment Year: 2010-11 & Assessment Year: 2014-15 Mrs. ReenaJain, Deputy Commissioner of…

Mr.Ratnesh Chand Jain, Mumbai vs. Deputy Commissioner of Income Tax Central Circle-8(4), Mumbai

In the result, the appeals are partly allowed

ITA 1001/MUM/2018[2009-10]Status: DisposedITAT Mumbai25 Mar 2019AY 2009-10

Bench: Shri Pawan Singh () & Shri N.K. Pradhan () Assessment Year: 2009-10 & Assessment Year: 2010-11 & Assessment Year: 2011-12 & Assessment Year: 2013-14 Mr. Ratnesh Chand Jain, Deputy Commissioner Of 902/903, A Wing, Kalinga Vs. Income Tax, Central Tower, Nirmal Nagar, Circle-8(4), 658, 6Th Link Road, Mulund (West), Floor, Aayakar Bhavan Mumbai-400080 Mumbai. Pan No. Aabpj0683P Appellant Respondent Assessment Year: 2009-10 & Assessment Year: 2010-11 & Assessment Year: 2014-15 Mrs. Reenajain, Deputy Commissioner Of 902/903, A Wing, Kalinga Vs. Income Tax Central Tower, Nirmal Nagar Link Circle-8(4), 658, 6Th Road, Mulund (West), Floor, Aayakar Bhavan Mumbai-400080 Mumbai. Pan No. Aeapj6605C

For Appellant: Mr. Bhupendra Shah, ARFor Respondent: Mr. A.K. Srivastava, DR
Section 131Section 132Section 132(4)Section 143(3)Section 153ASection 271(1)(c)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D” MUMBAI BEFORE SHRI PAWAN SINGH (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2009-10 & Assessment Year: 2010-11 & Assessment Year: 2011-12 & Assessment Year: 2013-14 Mr. Ratnesh Chand Jain, Deputy Commissioner of 902/903, A Wing, Kalinga Vs. Income Tax, Central Tower, Nirmal Nagar, Circle-8(4), 658, 6th Link Road, Mulund (West), Floor, Aayakar Bhavan Mumbai-400080 Mumbai. PAN No. AABPJ0683P Appellant Respondent Assessment Year: 2009-10 & Assessment Year: 2010-11 & Assessment Year: 2014-15 Mrs. ReenaJain, Deputy Commissioner of…

S.R. Developers, Mumbai vs. ACIT 15(2), Mumbai

In the result, the appeal filed by the assessee firm in ITA N0

ITA 3119/MUM/2012[2008-09]Status: DisposedITAT Mumbai24 Feb 2016AY 2008-09

Bench: Shri Saktijit Dey & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 3119/Mum/2012 ("नधा"रण वष" / Assessment Year : 2008-09) M/S S.R. Developers, बनाम/ Asst. Commissioner Of A-3, Anjuman Nural Trust, Income Tax- Circle 15(2), V. Mohili Village, Room No. 113, Saki Naka, Matru Mandir Income Tax Andheri, Office, Mumbai 400 072. Tardeo Road, Grant Road (W), Mumbai- 400 007. "थायी लेखा सं./Pan : Abbfs0073R .. (अपीलाथ" /Appellant) (""यथ" / Respondent)

For Respondent: Shri Rakesh Ranjan,DR
Section 133ASection 69C

…आयकर अपील"य अ"धकरण “E” "यायपीठ मुंबई म"। BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No. 3119/Mum/2012 ("नधा"रण वष" / Assessment Year : 2008-09) M/s S.R. Developers, बनाम/ Asst. Commissioner of A-3, Anjuman Nural Trust, Income Tax- Circle 15(2), v. Mohili Village, Room No. 113, Saki Naka, Matru Mandir Income Tax Andheri, Office, Mumbai 400 072. Tardeo Road, Grant Road (W), Mumbai- 400 007. "थायी लेखा सं./PAN : ABBFS0073R .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Assessee by Shri Virag Shah Revenue by : Shri Rakesh Ranjan,DR सुनवाई क" तार"ख /Date of…

Cannon Industries (P.) Ltd. v. Deputy Commissioner of Income-tax (59 Taxmann.com 65) — Cited in 11 Judgments | BharatTax