CBI v. V.C. Shukla

3 SCC 410Supreme Court of India1998#161 most cited

What is CBI v. V.C. Shukla authority for?

Loose sheets of paper, excel sheets, or diaries, often referred to as 'dumb documents,' are wholly irrelevant as evidence and not admissible under Section 34 of the Evidence Act if they lack evidentiary value. Additions to income cannot be made solely based on such documents without corroborating, reliable, and admissible evidence supported by other circumstances.

442

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2003 to 2026.

Also referred to as

CBI v. V.C. Shukla · evidentiary value · loose sheets · dumb documents · Section 34 Evidence Act · Section 292C · admissibility of evidence · books of account · uncorroborated evidence · Section 132(4A)

Also reported as

138 Taxmann 1903 AIR 410

Sections most often in play

Section 143(3)Section 132Section 153CSection 292CSection 153ASection 132(4)Section 132(4A)Section 115BBE

Issues it is cited on

dumb documentssection 132(4a)section 292csection 34section 269tsection 158bdloose papersonus of proofsection 269sincome tax settlement commissiondocuments seizedsection 269ss

Judgments citing CBI v. V.C. Shukla

Asstt. Commissioner of Income Tax, Central Circle, Kota vs. Banas Minerals Private Limited, Jhalawar

In the result the appeal of the revenue in ITA no

ITA 240/JPR/2024[2018-19]Status: DisposedITAT Jaipur03 Dec 2024AY 2018-19

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Sh. Rajendra Jain (Adv.) (V.C)For Respondent: Smt. Alka Gautam, CIT-DR (V.H)
Section 153ASection 250Section 69B

…d Tribunal Co-ordinate Bench in the decision of Nishan Constructions vs. ACIT ITA No. 1502/Ahd/2015; after considering the Hon’ble Apex Court’s landmark decisions in Common Cause vs. Union of India (2017) 77 taxmann.com 245 (SC) and CBI vs. V.C. Shukla (1998) 3 SCC 410 (SC) held that such loose sheets deserves to be treated as a dumb documents only since not revealing full details about the dates containing lack of further particulars and therefore, ought not to be made basis of an addition. Therefore, the impugned addition of on-money payment made in both these assessees’ hands on the basis of a mere dumb docume…

ACIT, Central Circle, Kota vs. Banas Minerals Private Limited, Jhalawar

In the result the appeal of the revenue in ITA no

ITA 239/JPR/2024[2013-14]Status: DisposedITAT Jaipur03 Dec 2024AY 2013-14

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Sh. Rajendra Jain (Adv.) (V.C)For Respondent: Smt. Alka Gautam, CIT-DR (V.H)
Section 153ASection 250Section 69B

…d Tribunal Co-ordinate Bench in the decision of Nishan Constructions vs. ACIT ITA No. 1502/Ahd/2015; after considering the Hon’ble Apex Court’s landmark decisions in Common Cause vs. Union of India (2017) 77 taxmann.com 245 (SC) and CBI vs. V.C. Shukla (1998) 3 SCC 410 (SC) held that such loose sheets deserves to be treated as a dumb documents only since not revealing full details about the dates containing lack of further particulars and therefore, ought not to be made basis of an addition. Therefore, the impugned addition of on-money payment made in both these assessees’ hands on the basis of a mere dumb docume…

Income Tax Officer Ward 6(2)(1), Mumbai, Aayakar Bhawan Mumbai vs. Energia Consultancy LLP(Aaefp7252L)(Earlier Known As Energia Consultancy Pvt Ltd), Mumbai

In the result, the appeal filed by the Revenue Department stands dismissed, whereas the cross objection filed by the Assessee stands dismissed as infructuous

ITA 4475/MUM/2024[2007-08]Status: DisposedITAT Mumbai29 Nov 2024AY 2007-08

Bench: Shri Narender Kumar Choudhry & Shri Gagan Goyalassessment Year: 2007-08

For Appellant: Shri Ajay Singh, A.RFor Respondent: Shri G. Santosh Kumar, Sr. A.R
Section 132Section 148Section 250Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “E”, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER Assessment Year: 2007-08 Income Tax Officer Ward- M/s. Energia 6(2)(1), Consultancy LLP Room No. 510, (Earlier known as Aayakar Bhavan, M.K. Road, Energia Consultancy Mumbai – 400020 PVT. LTD.) 3A, 3rd Floor, Vs. Omkar Square, Chunna Bhatti Signal, Eastern Express Highway, Sion East, Mumbai - 400022 PAN: AAACE8572A (Appellant) (Respondent) CO No.212/M/2024 (Arising out of ITA No.4475/M/2024) Assessment Year: 2007-08 M/s. Energia Consultancy LLP Income Tax…

Mahendra Tulsidas Thakker, Mumbai vs. Income Tax Officer, Int Tax Ward-4(1)(1), Mumbai

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

ITA 3885/MUM/2024[2013-14]Status: DisposedITAT Mumbai29 Nov 2024AY 2013-14

Bench: Shri Narender Kumar Choudhry & Shri Gagan Goyalassessment Year: 2013-14

For Appellant: Shri Prakash Jhunjhunwala, A.RFor Respondent: Shri R.R. Makwana, Sr. D.R
Section 132Section 148Section 250Section 254(1)Section 69A

…aising its case just on the loose papers and documents found from third party if such documents contained narrations of transactions with the Assessee, as decided by the Hon’ble Supreme Court in the case of Central Bureau of Investigation vs. VC Shukla (1988) 8 SCC 410. 8.4 On the aforesaid analyzations we are of the considered view that the statement/document made by/received from third party cannot be relied on making the addition, without giving an opportunity to contradict the same and/or the opportunity to cross examine the person who gave the statement/document. Thus, the question no. 1 is answered accordin…

Sachin Verma, Hapur vs. Deputy Commissioner of Income Tax, Central Circle - II, Kanpur

In the result, all the appeals are allowed

ITA 59/LKW/2022[2018-2019]Status: DisposedITAT Lucknow20 Nov 2024AY 2018-2019

Bench: Shri Anadee Nath Misshra & Shri Subhash Malguria

Section 132Section 153ASection 153D

…1 IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH ‘A’, LUCKNOW BEFORE SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER AND SHRI SUBHASH MALGURIA, JUDICIAL MEMBER I.T.(SS)A. Nos.41 & 42/Lkw/2022 Assessment Years:2012-13 & 13-14 & I.T.(SS)A. Nos.43 to 45/Lkw/2022 Assessment Years:2016-17 to 18-19 M/s Standard Frozen Foods Vs. Dy. C.I.T., Exports Pvt. Ltd., Central Circle-II, 2-1/1347, New Shivpuri, Kanpur. Hapur. PAN:AAQCS8231E (Appellant) (Respondent) I.T.(SS)A. Nos.46 to 49/Lkw/2022 Assessment Years:2012-13 to 15-16 M/s Standard Agro Vet Pvt. Ltd., Vs. Dy. C.I.T., 2-1/1347, New Shivpuri, Central Circle-II,…

Kamal Kant Verma, Hapur vs. Deputy Commissioner of Income Tax, Central Circle-II, Kanpur

In the result, all the appeals are allowed

ITA 53/LKW/2022[2018-2019]Status: HeardITAT Lucknow20 Nov 2024AY 2018-2019

Bench: Shri Anadee Nath Misshra & Shri Subhash Malguria

Section 132Section 153ASection 153D

…1 IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH ‘A’, LUCKNOW BEFORE SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER AND SHRI SUBHASH MALGURIA, JUDICIAL MEMBER I.T.(SS)A. Nos.41 & 42/Lkw/2022 Assessment Years:2012-13 & 13-14 & I.T.(SS)A. Nos.43 to 45/Lkw/2022 Assessment Years:2016-17 to 18-19 M/s Standard Frozen Foods Vs. Dy. C.I.T., Exports Pvt. Ltd., Central Circle-II, 2-1/1347, New Shivpuri, Kanpur. Hapur. PAN:AAQCS8231E (Appellant) (Respondent) I.T.(SS)A. Nos.46 to 49/Lkw/2022 Assessment Years:2012-13 to 15-16 M/s Standard Agro Vet Pvt. Ltd., Vs. Dy. C.I.T., 2-1/1347, New Shivpuri, Central Circle-II,…

M/S Standard Frozen Foods Exports Pvt Ltd, Hapur vs. Deputy Commissioner of Income Tax, CC-II, Kanpur

In the result, all the appeals are allowed

ITA 45/LKW/2022[2018-2019]Status: DisposedITAT Lucknow20 Nov 2024AY 2018-2019

Bench: Shri Anadee Nath Misshra & Shri Subhash Malguria

Section 132Section 153ASection 153D

…1 IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH ‘A’, LUCKNOW BEFORE SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER AND SHRI SUBHASH MALGURIA, JUDICIAL MEMBER I.T.(SS)A. Nos.41 & 42/Lkw/2022 Assessment Years:2012-13 & 13-14 & I.T.(SS)A. Nos.43 to 45/Lkw/2022 Assessment Years:2016-17 to 18-19 M/s Standard Frozen Foods Vs. Dy. C.I.T., Exports Pvt. Ltd., Central Circle-II, 2-1/1347, New Shivpuri, Kanpur. Hapur. PAN:AAQCS8231E (Appellant) (Respondent) I.T.(SS)A. Nos.46 to 49/Lkw/2022 Assessment Years:2012-13 to 15-16 M/s Standard Agro Vet Pvt. Ltd., Vs. Dy. C.I.T., 2-1/1347, New Shivpuri, Central Circle-II,…

V Sathyamoorthy&Co, Erode vs. DCIT, Central Circle -, Coimbatore

ITA 1024/CHNY/2024[2020-21]Status: DisposedITAT Chennai17 Oct 2024AY 2020-21

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं. / Ita No.1024/Chny/2024 (िनधा*रण वष* / Assessment Year: 2020-21) M/S. V. Sathyamoorthy & Co. Dcit बनाम/ 41, Patel Road, Central Circle-2 Vs. Near Blood Bank, Erode-638 001. Coimbatore. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacfv-0222-D (अपीलाथ"/Appellant) : (" थ" / Respondent) & 2. आयकरअपील सं./ Ita No.1547/Chny/2024 (िनधा*रण वष* / Assessment Year: 2020-21) Dcit M/S. V. Sathyamoorthy & Co., बनाम/ Central Circle-2 41, Patel Road, Near Blood Bank, Vs. Coimbatore. Erode-638 001. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacfv-0222-D (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" की ओर से/ Assessee By : Shri S. Sridhar (Advocate)- Ld.Ar " थ" की ओर से/Revenue By : Shri R. Clement Ramesh Kumar (Cit)-Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 29-07-2024 घोषणाकीतारीख /Date Of Pronouncement : 17-10-2024 आदेश / O R D E R

For Appellant: Shri S. Sridhar (Advocate)- Ld.ARFor Respondent: Shri R. Clement Ramesh Kumar (CIT)-Ld. DR
Section 143(3)Section 153A

…e form, not shown to form part of the books of accounts regularly maintained by the assessee or his business entities, do not constitute material evidence. The Hon’ble Court referred to the decision of Hon’ble Supreme Court in the case of CBI vs. V.C. Shukla (3 SCC 410) as well as another decision in Common Cause vs. UOI (supra) while arriving at such a conclusion. The Hon’ble Supreme Court in the case of CBI vs. V.C. Shukla (3 SCC 410) held that every transaction as recorded in the regular books needs to be independently corroborated and proved when some liability is to be fastened in respect of such transactio…

V Sathyamoorthy&Co, Erode vs. DCIT, Central Circle -2, Coimbatore

The appeal stands partly allowed in terms of our above order

ITA 1023/CHNY/2024[2019-20]Status: DisposedITAT Chennai09 Oct 2024AY 2019-20

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं. / Ita No.1023/Chny/2024 (िनधा*रण वष* / Assessment Year: 2019-20) M/S. V. Sathyamoorthy & Co. Dcit बनाम/ 41, Patel Road, Central Circle-2 Vs. Near Blood Bank, Erode-638 001. Coimbatore. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacfv-0222-D (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" की ओर से/ Assessee By : Shri S. Sridhar (Advocate)- Ld.Ar " थ" की ओर से/Revenue By : Shri R. Clement Ramesh Kumar (Cit)-Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 29-07-2024 घोषणाकीतारीख /Date Of Pronouncement : 09-10-2024 आदेश / O R D E R

For Appellant: Shri S. Sridhar (Advocate)- Ld.ARFor Respondent: Shri R. Clement Ramesh Kumar (CIT)-Ld. DR
Section 143(3)Section 153A

…e form, not shown to form part of the books of accounts regularly maintained by the assessee or his business entities, do not constitute material evidence. The Hon’ble Court referred to the decision of Hon’ble Supreme Court in the case of CBI vs. V.C. Shukla (3 SCC 410) as well as another decision in Common Cause vs. UOI (supra) while arriving at such a conclusion. The Hon’ble Supreme Court in the case of CBI vs. V.C. Shukla (3 SCC 410) held that every transaction as recorded in the regular books needs to be independently corroborated and proved when some liability is to be fastened in respect of such transaction…

V Sathyamoorthy&Co, Erode vs. DCIT, Central Circle -2, Coimbatore

The appeal stands partly allowed in terms of our above order

ITA 1022/CHNY/2024[2018-19]Status: DisposedITAT Chennai09 Oct 2024AY 2018-19

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं. / Ita No.1022/Chny/2024 (िनधा*रण वष* / Assessment Year: 2018-19) M/S. V. Sathyamoorthy & Co. Dcit बनाम/ 41, Patel Road, Central Circle-2 Vs. Near Blood Bank, Erode-638 001. Coimbatore. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacfv-0222-D (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" की ओर से/ Assessee By : Shri S. Sridhar (Advocate)- Ld.Ar " थ" की ओर से/Revenue By : Shri R. Clement Ramesh Kumar (Cit)-Ld. Dr

For Appellant: Shri S. Sridhar (Advocate)- Ld.ARFor Respondent: Shri R. Clement Ramesh Kumar (CIT)-Ld. DR
Section 143(3)Section 153A

…e form, not shown to form part of the books of accounts regularly maintained by the assessee or his business entities, do not constitute material evidence. The Hon’ble Court referred to the decision of Hon’ble Supreme Court in the case of CBI vs. V.C. Shukla (3 SCC 410) as well as another decision in Common Cause vs. UOI (supra) while arriving at such a conclusion. The Hon’ble Supreme Court in the case of CBI vs. V.C. Shukla (3 SCC 410) held that every transaction as recorded in the regular books needs to be independently corroborated and proved when some liability is to be fastened in respect of such transactio…

Anil Chaudhary, New Delhi vs. ACIT Central Circle-17, New Delhi

In the result, appeals filed by the assessee are allowed

ITA 2938/DEL/2023[2017-18]Status: DisposedITAT Delhi30 Aug 2024AY 2017-18

Bench: Shri S.Rifaur Rahman & Shri Anubhav Sharma

For Appellant: Shri Gautam Jain, AdvocateFor Respondent: Ms. Amisha Gupt, CIT DR
Section 127Section 143(2)Section 153ASection 153CSection 153DSection 69C

…from whose premises said dumb document is found. Reliance is placed upon following judgments: i) 394 ITR 220 (SC) Common Cause (A Registered Society) and Others v. UOI (pages 138-146 of JPB) following the judgment in the case of CBI v. V.C. Shukla reported in 3 SCC 410 ii) 296 ITR 619 (Del) CIT vs. Girish Chaudhary(pages 392-394 of JPB) iii) 305 ITR 245 (Del) CIT vs. Ved Parkash Chaudhary iv) 308 ITR 230 (Del) CIT vs. D.K. Gupta(pages 201-203 of JPB) v) 322 ITR 391 (Del) CIT vs. Anil Bhalla vi) 212 Taxman 1 (Del) CIT vs. Jai Pal Aggarwal (pages 184-189 of JPB) 9. On appeal the Tribunal examined the seized documen…

Anil Chaudhary, New Delhi vs. ACIT Central Circle-17, New Delhi

In the result, appeals filed by the assessee are allowed

ITA 2937/DEL/2023[2016-17]Status: DisposedITAT Delhi30 Aug 2024AY 2016-17

Bench: Shri S.Rifaur Rahman & Shri Anubhav Sharma

For Appellant: Shri Gautam Jain, AdvocateFor Respondent: Ms. Amisha Gupt, CIT DR
Section 127Section 143(2)Section 153ASection 153CSection 153DSection 69C

…from whose premises said dumb document is found. Reliance is placed upon following judgments: i) 394 ITR 220 (SC) Common Cause (A Registered Society) and Others v. UOI (pages 138-146 of JPB) following the judgment in the case of CBI v. V.C. Shukla reported in 3 SCC 410 ii) 296 ITR 619 (Del) CIT vs. Girish Chaudhary(pages 392-394 of JPB) iii) 305 ITR 245 (Del) CIT vs. Ved Parkash Chaudhary iv) 308 ITR 230 (Del) CIT vs. D.K. Gupta(pages 201-203 of JPB) v) 322 ITR 391 (Del) CIT vs. Anil Bhalla vi) 212 Taxman 1 (Del) CIT vs. Jai Pal Aggarwal (pages 184-189 of JPB) 9. On appeal the Tribunal examined the seized documen…

Anil Chaudhary, New Delhi vs. ACIT Central Circle-17, New Delhi

In the result, appeals filed by the assessee are allowed

ITA 2936/DEL/2023[2015-16]Status: DisposedITAT Delhi30 Aug 2024AY 2015-16

Bench: Shri S.Rifaur Rahman & Shri Anubhav Sharma

For Appellant: Shri Gautam Jain, AdvocateFor Respondent: Ms. Amisha Gupt, CIT DR
Section 127Section 143(2)Section 153ASection 153CSection 153DSection 69C

…from whose premises said dumb document is found. Reliance is placed upon following judgments: i) 394 ITR 220 (SC) Common Cause (A Registered Society) and Others v. UOI (pages 138-146 of JPB) following the judgment in the case of CBI v. V.C. Shukla reported in 3 SCC 410 ii) 296 ITR 619 (Del) CIT vs. Girish Chaudhary(pages 392-394 of JPB) iii) 305 ITR 245 (Del) CIT vs. Ved Parkash Chaudhary iv) 308 ITR 230 (Del) CIT vs. D.K. Gupta(pages 201-203 of JPB) v) 322 ITR 391 (Del) CIT vs. Anil Bhalla vi) 212 Taxman 1 (Del) CIT vs. Jai Pal Aggarwal (pages 184-189 of JPB) 9. On appeal the Tribunal examined the seized documen…

Anil Chaudhary, New Delhi vs. ACIT Central Circle-17, New Delhi

In the result, appeals filed by the assessee are allowed

ITA 2935/DEL/2023[2014-15]Status: DisposedITAT Delhi30 Aug 2024AY 2014-15

Bench: Shri S.Rifaur Rahman & Shri Anubhav Sharma

For Appellant: Shri Gautam Jain, AdvocateFor Respondent: Ms. Amisha Gupt, CIT DR
Section 127Section 143(2)Section 153ASection 153CSection 153DSection 69C

…from whose premises said dumb document is found. Reliance is placed upon following judgments: i) 394 ITR 220 (SC) Common Cause (A Registered Society) and Others v. UOI (pages 138-146 of JPB) following the judgment in the case of CBI v. V.C. Shukla reported in 3 SCC 410 ii) 296 ITR 619 (Del) CIT vs. Girish Chaudhary(pages 392-394 of JPB) iii) 305 ITR 245 (Del) CIT vs. Ved Parkash Chaudhary iv) 308 ITR 230 (Del) CIT vs. D.K. Gupta(pages 201-203 of JPB) v) 322 ITR 391 (Del) CIT vs. Anil Bhalla vi) 212 Taxman 1 (Del) CIT vs. Jai Pal Aggarwal (pages 184-189 of JPB) 9. On appeal the Tribunal examined the seized documen…

Deputy Commissioner of Income-Tax, Circle-6(1)(1) Bangalore, Koramangala, Bengaluru vs. Shri Bommai Sommappa Basavaraj, Bangalore

In the result, Appeal of the Revenue is dismissed and CO filed by the assessee is dismissed, as not pressed

ITA 922/BANG/2024[2010-11]Status: DisposedITAT Bangalore29 Jul 2024AY 2010-11

Bench: Chandra Poojari & Shri Prakash Chand Yadav

For Appellant: Shri. Sandeep Chalapathy, CAFor Respondent: Shri
Section 147Section 148Section 148(2)Section 250Section 250(4)

…Sri. Basavaraj S Bommai is not having any business connection with M/s. RNS Infrastructure Limited nor has received any amounts as alleged by the assessing officer. (x) The assessee relied on the decision of Hon’ble Supreme Court in CBI v. V C Shukla (1998) 3 SCC 410 - 02.03.1998 [SC] for certain propositions as under; • The scrutiny of entries on loose papers, computer prints, hard disk, pen drives etc. have no evidentiary value and that details in these loose papers, computer print outs, hard disk and pen drive etc. do not comply with the requirement of the Indian Evidence Act and are not admissible evidence…

Deputy Commissioner of Income-Tax, Circle-6(1)(1) Bangalore, Koramangala, Bengaluru vs. Shri Bommai Sommappa Basavaraj, Bangalore

In the result, Appeal of the Revenue is dismissed and CO filed by the assessee is dismissed, as not pressed

ITA 914/BANG/2024[2009-10]Status: DisposedITAT Bangalore29 Jul 2024AY 2009-10

Bench: Chandra Poojari & Shri Prakash Chand Yadav

For Appellant: Shri. Sandeep Chalapathy, CAFor Respondent: Shri
Section 147Section 148Section 148(2)Section 250Section 250(4)

…Sri. Basavaraj S Bommai is not having any business connection with M/s. RNS Infrastructure Limited nor has received any amounts as alleged by the assessing officer. (x) The assessee relied on the decision of Hon’ble Supreme Court in CBI v. V C Shukla (1998) 3 SCC 410 - 02.03.1998 [SC] for certain propositions as under; • The scrutiny of entries on loose papers, computer prints, hard disk, pen drives etc. have no evidentiary value and that details in these loose papers, computer print outs, hard disk and pen drive etc. do not comply with the requirement of the Indian Evidence Act and are not admissible evidence…

DCIT Central, Bhopal vs. Sharad Sharma, Bhopal

ITA 309/IND/2023[2012-13]Status: DisposedITAT Indore19 Jul 2024AY 2012-13

Bench: Shri Vijay Pal Rao & Shri B.M. Biyaniit(Ss)A No. 29/Ind/2023 (Ay: 2010-11) It(Ss)A No. 32/Ind/2023 (Ay: 2015-16) Shri Sharad Sharma, Acit, Central, बनाम/ H-3B, Nishant Colony, Gwalior Vs. 74 Bunglows, (Stationed At Bhopal) Tt Nagar, Bhopal (Pan: Amzps9791D) (Assessee/Appellant) (Revenue/Respondent)

Section 132Section 132(4)Section 143(3)Section 153A

…rated with the independent evidences and such document cannot be termed as books of account and thus, cannot be used to assess total income of the appellant. These propositions are also well supported by the following judicial pronouncements: CBI vs VC Shukla 3 SCC 410: The Hon’ble Supreme Court has held that loose sheets of paper cannot be termed as 'book’ within the meaning of s. 34 of Evidence Act. It has also been held therein by the Hon’ble Supreme Court that even correct and authentic entries in books of account cannot, without independent evidence of their trustworthiness, fix a liability upon a person. Th…

DCIT Central, Bhopal vs. Sharad Sharma, Bhopal

ITA 304/IND/2023[2015-16]Status: DisposedITAT Indore19 Jul 2024AY 2015-16

Bench: Shri Vijay Pal Rao & Shri B.M. Biyaniit(Ss)A No. 29/Ind/2023 (Ay: 2010-11) It(Ss)A No. 32/Ind/2023 (Ay: 2015-16) Shri Sharad Sharma, Acit, Central, बनाम/ H-3B, Nishant Colony, Gwalior Vs. 74 Bunglows, (Stationed At Bhopal) Tt Nagar, Bhopal (Pan: Amzps9791D) (Assessee/Appellant) (Revenue/Respondent)

Section 132Section 132(4)Section 143(3)Section 153A

…rated with the independent evidences and such document cannot be termed as books of account and thus, cannot be used to assess total income of the appellant. These propositions are also well supported by the following judicial pronouncements: CBI vs VC Shukla 3 SCC 410: The Hon’ble Supreme Court has held that loose sheets of paper cannot be termed as 'book’ within the meaning of s. 34 of Evidence Act. It has also been held therein by the Hon’ble Supreme Court that even correct and authentic entries in books of account cannot, without independent evidence of their trustworthiness, fix a liability upon a person. Th…

Laxmi Memorial Education Trust, Mangalore vs. Deputy Commissioner of Income Tax, Central Circle - 1, Mangalore

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

ITA 756/BANG/2024[2021-22]Status: DisposedITAT Bangalore18 Jul 2024AY 2021-22

Bench: Shri Chandra Poojari & Shri Soundararajan K.Assessment Year: 2021-22

For Appellant: Shri Srinivas Kamath, A.RFor Respondent: Ms. Neera Malhotra, D.R
Section 132

…Guj.). (l) As regards the presumption under s. 132(4A), it was submitted that a loose sheet is not a book/document so as to raise the presumption. For this proposition, reliance was placed on the decision of Apex Court in the case of CBI v. V.C. Shukla [1998] 3 SCC 410. Further the presumption in this section is not mandatory. This can supplement but cannot supplant evidence. Nothing was found by the Department to support their suspicion. Laxmi Memorial Education Trust, Mangalore Page 100 of 108 (m) Therefore, the Excel sheets which are not speaking either by itself or in the company of others, or corroborated by…

ITO, Ward-24(1), New Delhi vs. Sun Intrastate Pvt. Ltd., New Delhi

In the result, the appeals of the Revenue are dismissed

ITA 1470/DEL/2023[2018-19]Status: DisposedITAT Delhi02 Jul 2024AY 2018-19

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

For Appellant: Sh. Gautam Jain, Adv. &For Respondent: Ms. Deepti Chandola, Sr. DR
Section 131Section 133(6)Section 142(1)Section 147Section 148Section 68

…he ultimate aim of the Court was to keep the intent of the legislature alive. The word “Books” is defined under the Section 2 (12) of the Income Tax Act, 1961. The existence of the books is the foremost condition under this act. In V.C. Shukla vs. CBI [1998] 3 SCC 410, the Supreme Court has given a wider connotation of the term “Book". It has stated that those evidences that come under the ambit of the Section 34 of the Indian Evidence Act, 1872 can be considered as book. The entries must be authentic else would fix the liability on the assessee. The pass book of the ITA Nos. 1469 & 1470/Del/2023 12 Sun Intrast…