CIT v. Dinesh Jain, HUF

211 Taxmann 23High Court2012#7541 most cited

What is CIT v. Dinesh Jain, HUF authority for?

For additions under Section 69B, the Assessing Officer bears the initial burden to prove an understatement of consideration in the assessee's books. Once undervaluation is established, the AO may use a reliable yardstick to measure the undisclosed investment if the assessee offers no satisfactory explanation.

15

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2013 to 2025.

Also referred to as

CIT v. Dinesh Jain HUF · Section 69B · understatement of consideration · undisclosed investment · burden of proof · Assessing Officer · explanation · reliable yardstick · K.P. Varghese v. ITO

Also reported as

25 Taxmann.com 550

Sections most often in play

Section 127Section 139Section 251Section 106Section 115BBESection 118Section 120Section 122
Read the full judgment

Issues it is cited on

section 92baspecified domestic transactionsection 69bsection 92bbest judgment assessmentsection 50csection 50section 145fair market valuesection 92income-tax officersection 69

Judgments citing CIT v. Dinesh Jain, HUF

DCIT, Jaipur vs. Amrapali Jewels Pvt. Ltd., Jaipur

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

ITA 740/JPR/2024[2021]Status: DisposedITAT Jaipur19 Feb 2025

Bench: Him.

For Appellant: Sh. Sanjay Jhanwar, Sr. AdvFor Respondent: Mrs. Alka Gautam, CIT-DR
Section 143(3)Section 145(3)Section 153DSection 251Section 69B

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA No. 750/JP/2024 fu/kZkj.k o"kZ@Assessment Year : 2021-22 cuke Amrapali Jewels Pvt. Ltd. ACIT, Vs. K-14B Ashok Marg, C-Scheme, Central Circle-01, Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AABCA 3277 F vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA No. 740/JP/2024 fu/kZkj.k o"kZ@Assessment Years : 2021-22 cuke DCIT A…

Shri Gyanendra Singh Jadon, Indore vs. DCIT 1(1), Bhopal

In the result, this appeal of assessee is partly allowed

ITA 40/IND/2020[2009-10]Status: DisposedITAT Indore24 Aug 2022AY 2009-10

Bench: Ms. Madhumita Roy & Shri B.M. Biyani(Conducted Through Virtual Court) Assessment Year: 2009-10 Shri Gyanendra Singh Jadon Dcit-1(1) M-4, Radio Colony, Bhopal बनाम Indore /Vs. (Appellant / Assessee) (Respondent / Revenue) Pan: Aespj9459E Assessee By Shri Anil Kamal Garg & Arpit Gaur, Ars Revenue By Shri Aditya Shukla, Sr. Dr Date Of Hearing 06.07.2022 Date Of Pronouncement 24.08.2022

Section 143(3)Section 147

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE MS. MADHUMITA ROY, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER (Conducted through Virtual Court) Assessment Year: 2009-10 Shri Gyanendra Singh Jadon DCIT-1(1) M-4, Radio Colony, Bhopal बनाम Indore /Vs. (Appellant / Assessee) (Respondent / Revenue) PAN: AESPJ9459E Assessee by Shri Anil Kamal Garg & Arpit Gaur, ARs Revenue by Shri Aditya Shukla, Sr. DR Date of Hearing 06.07.2022 Date of Pronouncement 24.08.2022 आदेश /O R D E R Per B.M. Biyani, A.M.: 1. This appeal by assessee is directed against…

Deputy Commissioner of Income Tax 1 (1), Bhopal vs. Shri Neeraj Mandloi, New Delhi

ITA 680/IND/2018[2009-10]Status: DisposedITAT Indore28 Jul 2021AY 2009-10

Bench: Hon’Ble Manish Borad & Hon’Ble Madhumita Royassessment Year 2009-10

Section 132Section 143(3)Section 147Section 148Section 153Section 153C

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE HON’BLE MANISH BORAD, ACCOUNTANT MEMBER AND HON’BLE MADHUMITA ROY, JUDICIAL MEMBER Assessment Year 2009-10 DCIT-1(1) : Appellant Bhopal V/s Shri Neeraj Mandloi, 7/7 Bhagwandas Road, Mandi Road, New Delhi : Respondent PAN ADRPM0776H C.O.No.04/Ind/2020 Arising out of ITA No.680/Ind/2018 Assessment Year 2009-10 Shri Neeraj Mandloi, 7/7 Bhagwandas Road, Mandi Road, New Delhi : Appellant PAN ADRPM0776H V/s DCIT-1(1) : Respondent Shri Neeraj Mandloi ITA No.680/Ind/2020 & C.O.No.04/Ind/2020 Revenue by Shri…

Assistant Commissioner of Income Tax, Circle-1, Kota vs. Shri Ganpati Developers, Kota

In the result, both i.e. appeal of the Revenue and C

ITA 1348/JPR/2018[2015-16]Status: DisposedITAT Jaipur30 Mar 2021AY 2015-16

Bench: Shri Sandeep Gosain, Jm & Shri Vikram Singh Yadav, Am Vk;Dj Vihy La-@Ita No. 1348/Jp/2018 Fu/Kzkj.K O"Kz@Assessment Year :2015-16 A.C.I.T., Cuke M/S Shri Ganpati Developers, Vs. Circle-1, C-150, Road No. 5, I.P.I.A., Kota. Kota. Lfkk;H Ys[Kk La-@Thvkbzvkj La-@Pan/Gir No.: Abzfs 8967 Q Vihykfkhz@Appellant Izr;Fkhz@Respondent

For Appellant: Shri Rajiv Sogani (CA) &For Respondent: Smt. Rooni Paul (Addl.CIT-DR) fu/kZkfjrh dh vksj ls@
Section 143(3)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “B”, JAIPUR Jh lanhi x®lkÃa] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 1348/JP/2018 fu/kZkj.k o"kZ@Assessment Year :2015-16 A.C.I.T., cuke M/s Shri Ganpati Developers, Vs. Circle-1, C-150, Road No. 5, I.P.I.A., Kota. Kota. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ABZFS 8967 Q vihykFkhZ@Appellant izR;FkhZ@Respondent C.O. No. 08/JP/2019 (Arising out of ITA No. 1348/JP/2018) (Assessment Year: 2015-16) M/s Shri Ganpati Devel…

Adani Agro Pvt. Ltd., Ahmedabad vs. The Dy.CIT., Circle-1, Ahmedabad

In the result, the assessee appeal is thus allowed

ITA 1809/AHD/2012[2009-10]Status: DisposedITAT Ahmedabad20 Sept 2019AY 2009-10

Bench: Shri O. P. Meena& Ms. Madhumita Roy

For Appellant: Shri S. N. Soparkar, Sr. Advocate with Parin ShahFor Respondent: 17.09.2019
Section 115JSection 143(3)Section 14ASection 234BSection 234C

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD BEFORE SHRI O. P. MEENA, ACCOUNTANT MEMBER& Ms. MADHUMITA ROY, JUDICIAL MEMBER I.T.A. No.1809/Ahd/2012 (Assessment Year : 2009-10) Adani Agro Pvt. Ltd., Vs. DCIT, 8th Floor, Shikhar Nr. Circle – 1, Mithakhali Six Roads, Ahmedabad. Navrangpura, Ahmedabad – 380 009. [PAN No.AABCA 3183 G] (Appellant) (Respondent) .. Appellant by : Shri S. N. Soparkar, Sr. Advocate with Parin Shah Shri L. P. Jain, Sr.D.R. Respondentby: 17.09.2019 Date of Hearing Date of Pronouncement 20.09.2019 O R D E R PER Ms. MADHUMITA ROY - JM: The instant appeal filed by the ass…

Aura Securities Pvt. Ltd., Ahmedabad vs. Dy. Commissioner of Income Tax, Ahmedabad

In the result the appeal of the assessee is allowed

ITA 3462/AHD/2014[2008-09]Status: DisposedITAT Ahmedabad28 Jun 2019AY 2008-09

Bench: Shri Mahavir Prasad & Shri Waseem Ahmedआयकर अपील सं./Ita No.834/Ahd/2012 "नधा"रण वष"/Asstt. Year: 2008-2009 Dcit, Aura Securities Pvt. Ltd. Circle-1, V Akhay Building, B/H, Vadilal Ahmedabad. S. House, 53, Shrimali Society, Navrangpura, Ahmedabad-380009 Pan: Aabct4637N आयकर अपील सं./Ita No.986/Ahd/2012 िनधा"रण वष"/Asstt. Year: 2008-2009 Aura Securities Pvt. Ltd. Acit, Akhay Building, B/H, Vadilal Vs. Circle-1, House, 53, Shrimali Society, Ahmedabad. Navrangpura, Ahmedabad-380009 Pan: Aabct4637N

For Appellant: ShriFor Respondent: Shri Mudit Nagpal, S.R. D.R
Section 115JSection 14ASection 234BSection 234CSection 271(1)(c)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ B’ ’BENCH, AHMEDABAD BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER And SHRI WASEEM AHMED, JUDICIAL MEMBER आयकर अपील सं./ITA No.834/AHD/2012 "नधा"रण वष"/Asstt. Year: 2008-2009 DCIT, Aura Securities Pvt. Ltd. Circle-1, V Akhay Building, B/h, Vadilal Ahmedabad. s. House, 53, Shrimali Society, Navrangpura, Ahmedabad-380009 PAN: AABCT4637N आयकर अपील सं./ITA No.986/AHD/2012 िनधा"रण वष"/Asstt. Year: 2008-2009 Aura Securities Pvt. Ltd. ACIT, Akhay Building, B/h, Vadilal Vs. Circle-1, House, 53, Shrimali Society, Ahmedabad. Navrangpura, Ahmedabad-…

Aura Securities Pvt.Ltd., Ahmedabad vs. The ACIT., Circle-1, Ahmedabad

In the result the appeal of the assessee is allowed

ITA 986/AHD/2012[2008-09]Status: DisposedITAT Ahmedabad28 Jun 2019AY 2008-09

Bench: Shri Mahavir Prasad & Shri Waseem Ahmedआयकर अपील सं./Ita No.834/Ahd/2012 "नधा"रण वष"/Asstt. Year: 2008-2009 Dcit, Aura Securities Pvt. Ltd. Circle-1, V Akhay Building, B/H, Vadilal Ahmedabad. S. House, 53, Shrimali Society, Navrangpura, Ahmedabad-380009 Pan: Aabct4637N आयकर अपील सं./Ita No.986/Ahd/2012 िनधा"रण वष"/Asstt. Year: 2008-2009 Aura Securities Pvt. Ltd. Acit, Akhay Building, B/H, Vadilal Vs. Circle-1, House, 53, Shrimali Society, Ahmedabad. Navrangpura, Ahmedabad-380009 Pan: Aabct4637N

For Appellant: ShriFor Respondent: Shri Mudit Nagpal, S.R. D.R
Section 115JSection 14ASection 234BSection 234CSection 271(1)(c)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ B’ ’BENCH, AHMEDABAD BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER And SHRI WASEEM AHMED, JUDICIAL MEMBER आयकर अपील सं./ITA No.834/AHD/2012 "नधा"रण वष"/Asstt. Year: 2008-2009 DCIT, Aura Securities Pvt. Ltd. Circle-1, V Akhay Building, B/h, Vadilal Ahmedabad. s. House, 53, Shrimali Society, Navrangpura, Ahmedabad-380009 PAN: AABCT4637N आयकर अपील सं./ITA No.986/AHD/2012 िनधा"रण वष"/Asstt. Year: 2008-2009 Aura Securities Pvt. Ltd. ACIT, Akhay Building, B/h, Vadilal Vs. Circle-1, House, 53, Shrimali Society, Ahmedabad. Navrangpura, Ahmedabad-…

Jalan Carbons & Chemiclas (P) Ltd., Kolkata vs. DCIT, Cen. Cir 4(2), Kol., Kolkata

In the result, appeal filed by the assessee is allowed

ITA 361/KOL/2017[2011-12]Status: DisposedITAT Kolkata31 Dec 2018AY 2011-12

Bench: Shri S. S. Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.361/Kol/2017 ("नधा"रणवष" / Assessment Year: 2011-12)

For Appellant: Shri A.K. Tibrewal& Amit Agarwal, ARFor Respondent: Shri Saurabh Kumar, Addl. CIT, Sr. DR
Section 143(2)Section 143(3)Section 45(2)Section 45(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C”, BENCH KOLKATA BEFORE SHRI S. S. GODARA, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA No.361/Kol/2017 ("नधा"रणवष" / Assessment Year: 2011-12) Jalan Carbons & Chemicals (P) Vs. DCIT, Central Circle-4(2), Kolkata Ltd. 46C, Chowringhee Road, 16G, 16th Aayakar Bhawan, Poorva 110, Floor, Kolkata – 700 071. Shantipally, Kolkata – 700 107. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAACJ 8324 R (Appellant) .. (Respondent) Appellant by :Shri A.K. Tibrewal& Amit Agarwal, AR Respondent by : Shri Saurabh Kumar, Addl. CIT, Sr. DR सुनवाईक"तार"ख/ Date of Hearing : 09/10/2018 घोषणाक"तार"ख/Date of…

The Deputy Commissioner of Income Tax, Central Circle-2, Mangalore vs. M/S. Plama Developers Ltd, Mangalore

In the result, appeals of the Revenue stands dismissed

ITA 1363/BANG/2017[2011-12]Status: DisposedITAT Bangalore28 Sept 2018AY 2011-12

Bench: Shri. Sunil Kumar Yadav & Shri. A. K. Garodia

For Appellant: Smt. Sheetal Borkar, AdvocateFor Respondent: Shri. B. Venkateshwar Rao, CIT

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, BANGALORE BEFORE SHRI. SUNIL KUMAR YADAV, JUDICIAL MEMBER AND SHRI. A. K. GARODIA, ACCOUNTANT MEMBER Appeal No. and APPELLANT RESPONDENT Assessment Year The Deputy Commissioner M/s. Plama Developers Ltd., 2nd Floor, Plama Centre, 2010-11 of Income Tax, Central Circle – 2, Bejai, Kapikad Road, Bejai, Mangalore. Mangalore. PAN : AADCP 8640 F The Deputy Commissioner M/s. Plama Developers Ltd., 2011-12 of Income Tax, Mangalore. Central Circle – 2, PAN : AADCP 8640 F Mangalore. Revenue by : Shri. B. Venkateshwar Rao, CIT Assessee by : Smt. Sheetal Borkar, Advocate Date…

The Deputy Commissioner of Income Tax, Central Circle-2, Mangalore vs. M/S. Plama Developers Ltd, Mangalore

In the result, appeals of the Revenue stands dismissed

ITA 1362/BANG/2017[2010-11]Status: DisposedITAT Bangalore28 Sept 2018AY 2010-11

Bench: Shri. Sunil Kumar Yadav & Shri. A. K. Garodia

For Appellant: Smt. Sheetal Borkar, AdvocateFor Respondent: Shri. B. Venkateshwar Rao, CIT

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, BANGALORE BEFORE SHRI. SUNIL KUMAR YADAV, JUDICIAL MEMBER AND SHRI. A. K. GARODIA, ACCOUNTANT MEMBER Appeal No. and APPELLANT RESPONDENT Assessment Year The Deputy Commissioner M/s. Plama Developers Ltd., 2nd Floor, Plama Centre, 2010-11 of Income Tax, Central Circle – 2, Bejai, Kapikad Road, Bejai, Mangalore. Mangalore. PAN : AADCP 8640 F The Deputy Commissioner M/s. Plama Developers Ltd., 2011-12 of Income Tax, Mangalore. Central Circle – 2, PAN : AADCP 8640 F Mangalore. Revenue by : Shri. B. Venkateshwar Rao, CIT Assessee by : Smt. Sheetal Borkar, Advocate Date…

ITO (Exemptions), New Delhi vs. Delhi Vocational School Society, New Delhi

In the result the appeal of the revenue on solitary ground is dismissed

ITA 1151/DEL/2011[2007-08]Status: DisposedITAT Delhi18 Sept 2017AY 2007-08

Bench: Shri I.C.Sudhir & Shri Prashant Maharishiito(Exemptions), Vs. Delhi Vocational School Trust Ward-Iii, Aayakar Bhawan, Society, Laxmu Nagar, Distt. Centre, C/O. Summer Fields School, New Delhi Kailash Colony, New Delhi Pan:Aabcs4104H (Appellant) (Respondent)

For Appellant: Shri Sanjeev Jain, CAFor Respondent: Ms. Rachna Singh, CIT DR
Section 11Section 12Section 140Section 2Section 60Section 69B

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”: NEW DELHI BEFORE SHRI I.C.SUDHIR, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITO(Exemptions), Vs. Delhi Vocational School Trust Ward-III, Aayakar Bhawan, Society, Laxmu Nagar, Distt. Centre, C/o. Summer Fields School, New Delhi Kailash Colony, New Delhi PAN:AABCS4104H (Appellant) (Respondent) Revenue by : Ms. Rachna Singh, CIT DR Assessee by: Shri Sanjeev Jain, CA Date of Hearing 05/09/2017 Date of pronouncement 18/09/2017 O R D E R PER PRASHANT MAHARISHI, A. M. 1. This is an appeal by the Revenue against the order of the ld CIT(A)-XII, New Delh…

DCIT 1(3), Mumbai vs. Rank Mercantile P.Ltd, Mumbai

In the result, Department’s appeal is dismissed

ITA 5365/MUM/2013[2009-10]Status: DisposedITAT Mumbai13 May 2016AY 2009-10

Bench: Shri Saktijit Dey & Shri Rajesh Kumar

For Appellant: Shri Niraj ShethFor Respondent: Shri B.S. Bist
Section 133(6)

…ence before the Department to demonstrate that assessee has paid more than the recorded sale consideration no addition under section 69B can be made. In support of such submission, he relied upon the following decisions:– i) CIT v/s Dinesh Jain (HUF), [2012] 25 Taxmann.com 550 (Del.); and ii) DCIT v/s Minoo Jai Buhariwalla, ITA no.1106/Mum./2012, dated 18th March 2016. 14. We have considered the submissions of the parties and perused the material available on record as well as examined the decisions relied upon by the learned Authorised Representative. On a perusal of the assessment order, it is patent and obvio…

CIT vs. Discovery Holdings Pvt Ltd

In the result the appeals filed by the revenue are partly allowed

ITA - 1097 / 2011HC Delhi18 Feb 2013
For Appellant: Mr N. P. Sahni, Sr. Standing Counsel with Mr Ruchesh Sinha

…ITA 1089/2011,1090/2011 & 1097/2011 Page 1 of 20 THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 18.02. 2013 + ITA 1089/2011 + ITA 1090/2011 CIT ..... Appellant versus DISCOVERY ESTATES PVT. LTD. ..... Respondent + ITA 1097/2011 CIT ..... Appellant versus DISCOVERY HOLDINGS PVT. LTD. ..... Respondent Advocates who appeared in this case: For the Appellant : Mr N. P. Sahni, Sr. Standing Counsel with Mr Ruchesh Sinha, Jr. Standing Counsel. For the Respondents : Mr G. C. Srivastav…

CIT vs. Discovery Estates Pvt Ltd

In the result the appeals filed by the revenue are partly allowed

ITA - 1090 / 2011HC Delhi18 Feb 2013
For Appellant: Mr N. P. Sahni, Sr. Standing Counsel with Mr Ruchesh Sinha

…ITA 1089/2011,1090/2011 & 1097/2011 Page 1 of 20 THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 18.02. 2013 + ITA 1089/2011 + ITA 1090/2011 CIT ..... Appellant versus DISCOVERY ESTATES PVT. LTD. ..... Respondent + ITA 1097/2011 CIT ..... Appellant versus DISCOVERY HOLDINGS PVT. LTD. ..... Respondent Advocates who appeared in this case: For the Appellant : Mr N. P. Sahni, Sr. Standing Counsel with Mr Ruchesh Sinha, Jr. Standing Counsel. For the Respondents : Mr G. C. Srivastav…

CIT vs. Discovery Estates Pvt Ltd

In the result the appeals filed by the revenue are partly allowed

ITA - 1089 / 2011HC Delhi18 Feb 2013
For Appellant: Mr N. P. Sahni, Sr. Standing Counsel with Mr Ruchesh Sinha

…ITA 1089/2011,1090/2011 & 1097/2011 Page 1 of 20 THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 18.02. 2013 + ITA 1089/2011 + ITA 1090/2011 CIT ..... Appellant versus DISCOVERY ESTATES PVT. LTD. ..... Respondent + ITA 1097/2011 CIT ..... Appellant versus DISCOVERY HOLDINGS PVT. LTD. ..... Respondent Advocates who appeared in this case: For the Appellant : Mr N. P. Sahni, Sr. Standing Counsel with Mr Ruchesh Sinha, Jr. Standing Counsel. For the Respondents : Mr G. C. Srivastav…