CIT v. Joseph John

60 ITR 493Supreme Court of India1965#3632 most cited

What is CIT v. Joseph John authority for?

The assessee bears the burden of proving the source of their income and claims, especially for exemptions, and the Revenue is not obligated to prove the source of the assessee's income.

33

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2015 to 2024.

Also referred to as

CIT v. Joseph John · burden of proof · source of income · assessee's onus · unexplained income · section 68 · cash credits · creditworthiness of creditor · share application money · addition u/s 68

Issues it is cited on

section 31paper companysection 251(2)share capital and share premiumsource of sourcecreditworthiness of the creditorlive linksection 251(1)(a)admission of additional evidenceentry operatorshare application moneyaddition u/s 68

Judgments citing CIT v. Joseph John

ACIT, New Delhi vs. M/S. Sur Buildcon Pvt. Ltd., New Delhi

ITA 5831/DEL/2016[2012-13]Status: DisposedITAT Delhi18 Mar 2021AY 2012-13

Bench: Shri Amit Shukla & Shri Prashant Maharishi

…ge 38 • CGT V Dr. George Kuruvilla – CIT(A) order). (1969) 74 ITR 328 (SC)  There was no cash deposit • CIT V Joseph John (1967) 67 in the bank accounts of ITR 74 (SC) the parties from share • RB Seth Champa Lal Swarup capital received(Page 38 – V CIT (1965) 60 ITR 493 (SC) CIT(A) order). • CIT V R Venkataswamy Naidu (1956) 29 ITR 529 (SC) List of case laws relied upon by • Sreelekha Banerjee V CIT CIT(A) (1963) 49 ITR 112 (SC) • AnrajNarainDass V CIT • MoD Creatiosn Pvt Ltd V (1951) 20 ITR 562 (Punj.) Income Tax Officer • A.D. Jayaveerapandia Nadar (2013) 354 ITR 282 V CIT (1964) 54 ITR 401 (Delhi) (Mad.) • CIT…

ITO, New Delhi vs. M/S Stylish Construction Pvt. Ltd., New Delhi

ITA 5744/DEL/2016[2012-13]Status: DisposedITAT Delhi18 Mar 2021AY 2012-13

Bench: Shri Amit Shukla & Shri Prashant Maharishi

…ge 38 • CGT V Dr. George Kuruvilla – CIT(A) order). (1969) 74 ITR 328 (SC)  There was no cash deposit • CIT V Joseph John (1967) 67 in the bank accounts of ITR 74 (SC) the parties from share • RB Seth Champa Lal Swarup capital received(Page 38 – V CIT (1965) 60 ITR 493 (SC) CIT(A) order). • CIT V R Venkataswamy Naidu (1956) 29 ITR 529 (SC) List of case laws relied upon by • Sreelekha Banerjee V CIT CIT(A) (1963) 49 ITR 112 (SC) • AnrajNarainDass V CIT • MoD Creatiosn Pvt Ltd V (1951) 20 ITR 562 (Punj.) Income Tax Officer • A.D. Jayaveerapandia Nadar (2013) 354 ITR 282 V CIT (1964) 54 ITR 401 (Delhi) (Mad.) • CIT…

ITO, New Delhi vs. M/S. Sukhna Real Estate Pvt. Ltd., Ghaziabad

ITA 5742/DEL/2016[2012-13]Status: DisposedITAT Delhi18 Mar 2021AY 2012-13

Bench: Shri Amit Shukla & Shri Prashant Maharishi

…ge 38 • CGT V Dr. George Kuruvilla – CIT(A) order). (1969) 74 ITR 328 (SC)  There was no cash deposit • CIT V Joseph John (1967) 67 in the bank accounts of ITR 74 (SC) the parties from share • RB Seth Champa Lal Swarup capital received(Page 38 – V CIT (1965) 60 ITR 493 (SC) CIT(A) order). • CIT V R Venkataswamy Naidu (1956) 29 ITR 529 (SC) List of case laws relied upon by • Sreelekha Banerjee V CIT CIT(A) (1963) 49 ITR 112 (SC) • AnrajNarainDass V CIT • MoD Creatiosn Pvt Ltd V (1951) 20 ITR 562 (Punj.) Income Tax Officer • A.D. Jayaveerapandia Nadar (2013) 354 ITR 282 V CIT (1964) 54 ITR 401 (Delhi) (Mad.) • CIT…

ITO, New Delhi vs. M/S. Sukhna Steel Pvt. Ltd., New Delhi

ITA 5741/DEL/2016[2012-13]Status: DisposedITAT Delhi18 Mar 2021AY 2012-13

Bench: Shri Amit Shukla & Shri Prashant Maharishi

…ge 38 • CGT V Dr. George Kuruvilla – CIT(A) order). (1969) 74 ITR 328 (SC)  There was no cash deposit • CIT V Joseph John (1967) 67 in the bank accounts of ITR 74 (SC) the parties from share • RB Seth Champa Lal Swarup capital received(Page 38 – V CIT (1965) 60 ITR 493 (SC) CIT(A) order). • CIT V R Venkataswamy Naidu (1956) 29 ITR 529 (SC) List of case laws relied upon by • Sreelekha Banerjee V CIT CIT(A) (1963) 49 ITR 112 (SC) • AnrajNarainDass V CIT • MoD Creatiosn Pvt Ltd V (1951) 20 ITR 562 (Punj.) Income Tax Officer • A.D. Jayaveerapandia Nadar (2013) 354 ITR 282 V CIT (1964) 54 ITR 401 (Delhi) (Mad.) • CIT…

ITO, New Delhi vs. M/S. Sunlight Tour and Travels Pvt. Ltd., Sahibabad

ITA 5740/DEL/2016[2012-13]Status: DisposedITAT Delhi18 Mar 2021AY 2012-13

Bench: Shri Amit Shukla & Shri Prashant Maharishi

…ge 38 • CGT V Dr. George Kuruvilla – CIT(A) order). (1969) 74 ITR 328 (SC)  There was no cash deposit • CIT V Joseph John (1967) 67 in the bank accounts of ITR 74 (SC) the parties from share • RB Seth Champa Lal Swarup capital received(Page 38 – V CIT (1965) 60 ITR 493 (SC) CIT(A) order). • CIT V R Venkataswamy Naidu (1956) 29 ITR 529 (SC) List of case laws relied upon by • Sreelekha Banerjee V CIT CIT(A) (1963) 49 ITR 112 (SC) • AnrajNarainDass V CIT • MoD Creatiosn Pvt Ltd V (1951) 20 ITR 562 (Punj.) Income Tax Officer • A.D. Jayaveerapandia Nadar (2013) 354 ITR 282 V CIT (1964) 54 ITR 401 (Delhi) (Mad.) • CIT…

ITO, New Delhi vs. M/S. Sintex Consumers Electronics Pvt. Ltd., Delhi

ITA 5736/DEL/2016[2012-13]Status: DisposedITAT Delhi18 Mar 2021AY 2012-13

Bench: Shri Amit Shukla & Shri Prashant Maharishi

…ge 38 • CGT V Dr. George Kuruvilla – CIT(A) order). (1969) 74 ITR 328 (SC)  There was no cash deposit • CIT V Joseph John (1967) 67 in the bank accounts of ITR 74 (SC) the parties from share • RB Seth Champa Lal Swarup capital received(Page 38 – V CIT (1965) 60 ITR 493 (SC) CIT(A) order). • CIT V R Venkataswamy Naidu (1956) 29 ITR 529 (SC) List of case laws relied upon by • Sreelekha Banerjee V CIT CIT(A) (1963) 49 ITR 112 (SC) • AnrajNarainDass V CIT • MoD Creatiosn Pvt Ltd V (1951) 20 ITR 562 (Punj.) Income Tax Officer • A.D. Jayaveerapandia Nadar (2013) 354 ITR 282 V CIT (1964) 54 ITR 401 (Delhi) (Mad.) • CIT…

ITO, New Delhi vs. M/S. Supreme Placement Services Pvt. Ltd., New Delhi

ITA 5650/DEL/2016[2012-13]Status: DisposedITAT Delhi18 Mar 2021AY 2012-13

Bench: Shri Amit Shukla & Shri Prashant Maharishi

…ge 38 • CGT V Dr. George Kuruvilla – CIT(A) order). (1969) 74 ITR 328 (SC)  There was no cash deposit • CIT V Joseph John (1967) 67 in the bank accounts of ITR 74 (SC) the parties from share • RB Seth Champa Lal Swarup capital received(Page 38 – V CIT (1965) 60 ITR 493 (SC) CIT(A) order). • CIT V R Venkataswamy Naidu (1956) 29 ITR 529 (SC) List of case laws relied upon by • Sreelekha Banerjee V CIT CIT(A) (1963) 49 ITR 112 (SC) • AnrajNarainDass V CIT • MoD Creatiosn Pvt Ltd V (1951) 20 ITR 562 (Punj.) Income Tax Officer • A.D. Jayaveerapandia Nadar (2013) 354 ITR 282 V CIT (1964) 54 ITR 401 (Delhi) (Mad.) • CIT…

ITO, New Delhi vs. M/S Angel Cement Pvt. Ltd., Ghaziabad

ITA 4691/DEL/2016[2012-13]Status: DisposedITAT Delhi18 Mar 2021AY 2012-13

Bench: Shri Amit Shukla & Shri Prashant Maharishi

…ge 38 • CGT V Dr. George Kuruvilla – CIT(A) order). (1969) 74 ITR 328 (SC)  There was no cash deposit • CIT V Joseph John (1967) 67 in the bank accounts of ITR 74 (SC) the parties from share • RB Seth Champa Lal Swarup capital received(Page 38 – V CIT (1965) 60 ITR 493 (SC) CIT(A) order). • CIT V R Venkataswamy Naidu (1956) 29 ITR 529 (SC) List of case laws relied upon by • Sreelekha Banerjee V CIT CIT(A) (1963) 49 ITR 112 (SC) • AnrajNarainDass V CIT • MoD Creatiosn Pvt Ltd V (1951) 20 ITR 562 (Punj.) Income Tax Officer • A.D. Jayaveerapandia Nadar (2013) 354 ITR 282 V CIT (1964) 54 ITR 401 (Delhi) (Mad.) • CIT…

The Commissioner of Income Tax vs. M/S Quest Global Engineering Services Pvt. Ltd

In the result, we don to find any

ITA/133/2015HC Karnataka15 Feb 2021

Bench: ALOK ARADHE,R. NATARAJ

Section 143(1)Section 14ASection 260Section 73

…e aforesaid decision. Therefore, the second substantial question of law deserves to be answered in favour of the revenue. In support of aforesaid submission, reliance has been placed on the decision in 'COMMISSIONER OF INCOME-TAX Vs. JOSEPH JOHN' (1968) 67 ITR 74 (SC), 'COMMISSIONER OF INCOME TAX Vs. WOODWARD GOVERNOR, supra, 'SOUTHERN TECHNOLOGIES LTD. Vs. JOINT COMMISSIONER OF INCOME-TAX, COIMBATORE' (2010) 187 TAXMAN 346 (SC), 'MAXOPP INVESTMENT supra AS WELL AS CIRCULAR NO.5/2014 dated 11.02.2014 issued by the Central Board of Direct Taxes. 7. On the other hand, learned counsel for the…

ACIT, New Delhi vs. M/S. Nalini Jewellers, New Delhi

ITA 4531/DEL/2015[2011-12]Status: DisposedITAT Delhi28 May 2019AY 2011-12

Bench: Hon’Ble, Shri G.D. Agrawal & Shri Kuldip Singh

For Appellant: Shri Anand Kumar Pandey, AdvocateFor Respondent: Smt. Rinku Singh, Senior DR
Section 43(5)Section 43(5)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘E’ : NEW DELHI) BEFORE HON’BLE VICE PRESIDENT, SHRI G.D. AGRAWAL and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.4531/Del./2015 (ASSESSMENT YEAR : 2011-12) ACIT, Circle 5 (1), vs. M/s. Nalini Jewellers, New Delhi. 16/2646-49, Bank Street, Karol Bagh, New Delhi. (PAN :AAEFN2292D) ITA No.4181/Del./2015 (ASSESSMENT YEAR : 2011-12) M/s. Nalini Jewellers, vs. ACIT, Circle 5 (1), 16/2646-49, Bank Street, New Delhi. Karol Bagh, New Delhi. (PAN :AAEFN2292D) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Anand Kumar Pandey, Advocate REVENUE BY : Smt. Rinku Singh, Senior DR…

M/S. Nalini Jewellers, New Delhi vs. ACIT, New Delhi

ITA 4181/DEL/2015[2011-12]Status: DisposedITAT Delhi28 May 2019AY 2011-12

Bench: Hon’Ble, Shri G.D. Agrawal & Shri Kuldip Singh

For Appellant: Shri Anand Kumar Pandey, AdvocateFor Respondent: Smt. Rinku Singh, Senior DR
Section 43(5)Section 43(5)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘E’ : NEW DELHI) BEFORE HON’BLE VICE PRESIDENT, SHRI G.D. AGRAWAL and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.4531/Del./2015 (ASSESSMENT YEAR : 2011-12) ACIT, Circle 5 (1), vs. M/s. Nalini Jewellers, New Delhi. 16/2646-49, Bank Street, Karol Bagh, New Delhi. (PAN :AAEFN2292D) ITA No.4181/Del./2015 (ASSESSMENT YEAR : 2011-12) M/s. Nalini Jewellers, vs. ACIT, Circle 5 (1), 16/2646-49, Bank Street, New Delhi. Karol Bagh, New Delhi. (PAN :AAEFN2292D) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Anand Kumar Pandey, Advocate REVENUE BY : Smt. Rinku Singh, Senior DR…

DCIT 5(2), Mumbai vs. London Star Diamond Co. India P.Ltd, Mumbai

In the result, the appeal filed by the Revenue in ITA No

ITA 1359/MUM/2014[2010-11]Status: DisposedITAT Mumbai07 Nov 2016AY 2010-11

Bench: Shri Mahavir Singh & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 1359/Mum/2014 ("नधा"रण वष" / Assessment Year : 2010-11) The Deputy Commissioner Of London Star Diamond बनाम/ Income Tax 5(2) Company (India) Private V. Room No. 571, Aayakar Limited Bhawan, M K Road, Mumbai- 1610/1611 , 400 020 Prasad Chambers, Opera House, Mumbai-400 004 "थायी लेखा सं./Pan : Aaacl0576B .. (अपीलाथ" /Appellant) (""यथ" / Respondent)

For Appellant: Shri Harsh Kothari
Section 143(3)Section 43(5)

…138 Taxman 75 and held that the said principles are found unfulfilled for calling the impugned transactions as hedging transactions. On the burden of proof issues, AO relied on the judgment of the Hon'ble Supreme Court in the case of CIT v. Joseph John [1968] 67 ITR 74. Referring to the Delhi High Court judgment in the case of Delhi Flour Mills Co. Ltd. v. CIT [1974] 95 ITR 151 (Delhi), AO opined that the foreign exchange transactions cannot have any nexus with the export of diamonds. In this regard, AO is of the opinion that the person selling cotton cannot enter into forward contract, say for gold. He also disc…

Star Exports & Imports, Bangalore vs. Add.C.I.T., Bangalore

Appeal of the assessee is allowed

ITA 997/BANG/2012[2009-10]Status: DisposedITAT Bangalore06 Feb 2015AY 2009-10

Bench: Shri N.V.Vasudevan & Shri Abraham P George

For Appellant: Shri H.N.Khincha, CAFor Respondent: Shri P.Dhivahar, JCIT
Section 43(5)

…the Act. In further appeal, CIT(A) confirmed the order of the Assessing Officer relying on the decision of the Andhra Pradesh High Court in the case of M.G.Brothers v. CIT, (1985) 154 ITR 695 and also in the case of Commissioner of Income Tax v. Joseph John, 67 ITR 74. On further appeal, the Tribunal deleted the disallowance relying on the decision of the Bombay High Court in the case of CIT v. BadridasGauridu (P) Ltd., 261 ITR 256. We may notice that the Bombay High Court in the said decision had relied on a decision of the Calcutta High Court in the case of CIT v. Soorajmull Nagarmull, 129 ITR 169 (Cal.) Coun…