CIT v. K. Bhuvanendran

303 ITR 235High Court2008#2864 most cited

What is CIT v. K. Bhuvanendran authority for?

An assessment or addition to income cannot be made solely based on a retracted statement, especially when it is not corroborated by seized material or other concrete evidence. The revenue must produce evidence to establish claims like understatement of sale consideration or 'on-money'.

41

judgments rely on this decision, according to BharatTax’s citation analysis of 366,418 Indian tax judgments — from 2017 to 2025.

Also referred to as

CIT v. K. Bhuvanendran · 303 ITR 235 · Section 143(2) · Section 143(3) · Section 147 · Section 148 · retracted statement · assessment without evidence · corroborative evidence · seized material · on-money · understatement of sale consideration

Sections most often in play

Section 143(2)Section 143(3)Section 147Section 148Section 10(1)Section 10(3)Section 10(38)Section 115BBE

Issues it is cited on

section 271aab(1a)section 158basection 158b(b)section 113section 158bb(1)section 158bbpenalty under section 270asection 271aabsection 158bcnon application of mindcreditworthiness of the creditorsection 41(1)

Judgments citing CIT v. K. Bhuvanendran

ACIT 24(3), Mumbai vs. Ramesh Ramswarupdas Jindal, Mumbai

In the result, the appeals filed by the Revenue are dismissed

ITA 3091/MUM/2017[2008-09]Status: DisposedITAT Mumbai15 Nov 2017AY 2008-09

Bench: Shri C.N. Prasad, Hon'Ble & Shri N.K. Pradhan, Hon'Ble

For Appellant: Shri Haridas BhattFor Respondent: Shri Saurabh Kumar Rai
Section 132(4)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “I”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI N.K. PRADHAN, HON'BLE ACCOUNTANT MEMBER ITA NO.3091 TO 3096/MUM/2017 (A.Ys: 2008-09 TO 2013-14) Office of the ACIT 24(3) v. Shri Ramesh Ramswarupdas Jindal R.No.413, 4th floor, B/2/601, Greenland CHS Ltd, Piramal Chambers, J.B. Nagar, Andheri (E) Lalbaug, Parel, Mumbai – 400 059 Mumbai – 400 012 PAN No: AADPJ 1124 F (Appellant) (Respondent) Assessee by : Shri Haridas Bhatt Department by : Shri Saurabh Kumar Rai Date of Hearing : 02.11.2017 Date of Pronouncement : 15.11.2017 O R D E R PER BENC…