CIT v. S. Khader Khan Son

300 ITR 157High Court2008#155 most cited

What is CIT v. S. Khader Khan Son authority for?

A statement recorded under duress during a survey, if subsequently retracted, has no evidentiary value and cannot be the sole basis for an income-tax assessment; the assessment should instead rely on audited accounts.

452

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2010 to 2026.

Also referred to as

CIT v. S. Khader Khan Son · S. Khader Khan Son · Section 133A · Section 132(4) · retracted statement · survey statement evidentiary value · statement under duress · assessment based on retracted statement · no evidentiary value for survey statement · audited accounts reliance

Also reported as

214 CTR 58940 Taxmann.com 329

Sections most often in play

Section 133ASection 143(3)Section 131Section 147Section 148Section 115BBESection 132(4)Section 132

Issues it is cited on

section 133a(3)(iii)retracted statementstatement under section 132(4)survey under section 133asection 269sssection 133asection 292csection 132(4a)loose paperssection 158bsection 133section 132(4)

Judgments citing CIT v. S. Khader Khan Son

D.C.I.T., Circle- 1, Dibrugarh vs. Hans Raj Bamalwa, Dibrugarh

In the result, all the appeals of the Revenue are dismissed and that of the Cross Objections of the assessees are allowed

ITA 55/GTY/2023[2012-13]Status: DisposedITAT Guwahati01 Sept 2023AY 2012-13

Bench: Shri Rajpal Yadav, Vice-(Kz) & Shri Rajesh Kumar

…otice of the Revenue. For buttressing this proposition, he relied upon the judgment of the Hon’ble Supreme Court in the case of Sri Krishna Vs. Kurukshetra University, AIR 1976 SC 376, Vinod Solanki Vs. UOI Civil Appeal No. 7407 of 2008, S. Khadar Khan (2008) 300 ITR 157, Ratan Corporation 196 CTR 536 (Guj). 26. The statement of the alleged entry operators were recorded from the back of the assessee. These are the persons namely CO Nos. 6 to 21/GAU/2023 (in ITA Nos. 51 to 66/GAU/2023) Ashok Kayan & Bikash Sureka. They have also retracted their statements and filed their affidavits. On the strength of such deta…

D.C.I.T., Circle-1, Dibrugarh vs. Bachh Raj Bamalwa, Dibrugarh

In the result, all the appeals of the Revenue are dismissed and that of the Cross Objections of the assessees are allowed

ITA 54/GTY/2023[2015-16]Status: DisposedITAT Guwahati01 Sept 2023AY 2015-16

Bench: Shri Rajpal Yadav, Vice-(Kz) & Shri Rajesh Kumar

…otice of the Revenue. For buttressing this proposition, he relied upon the judgment of the Hon’ble Supreme Court in the case of Sri Krishna Vs. Kurukshetra University, AIR 1976 SC 376, Vinod Solanki Vs. UOI Civil Appeal No. 7407 of 2008, S. Khadar Khan (2008) 300 ITR 157, Ratan Corporation 196 CTR 536 (Guj). 26. The statement of the alleged entry operators were recorded from the back of the assessee. These are the persons namely CO Nos. 6 to 21/GAU/2023 (in ITA Nos. 51 to 66/GAU/2023) Ashok Kayan & Bikash Sureka. They have also retracted their statements and filed their affidavits. On the strength of such deta…

D.C.I.T., Circle-1, Dibrugarh vs. Bachh Raj Bamalwa, Dibrugarh

In the result, all the appeals of the Revenue are dismissed and that of the Cross Objections of the assessees are allowed

ITA 53/GTY/2023[2012-13]Status: DisposedITAT Guwahati01 Sept 2023AY 2012-13

Bench: Shri Rajpal Yadav, Vice-(Kz) & Shri Rajesh Kumar

…otice of the Revenue. For buttressing this proposition, he relied upon the judgment of the Hon’ble Supreme Court in the case of Sri Krishna Vs. Kurukshetra University, AIR 1976 SC 376, Vinod Solanki Vs. UOI Civil Appeal No. 7407 of 2008, S. Khadar Khan (2008) 300 ITR 157, Ratan Corporation 196 CTR 536 (Guj). 26. The statement of the alleged entry operators were recorded from the back of the assessee. These are the persons namely CO Nos. 6 to 21/GAU/2023 (in ITA Nos. 51 to 66/GAU/2023) Ashok Kayan & Bikash Sureka. They have also retracted their statements and filed their affidavits. On the strength of such deta…

DCIT, Circle-1, Dibrugarh vs. Bajrang Lal Bamalwa, Dibrugarh

In the result, all the appeals of the Revenue are dismissed and that of the Cross Objections of the assessees are allowed

ITA 52/GTY/2023[2013-14]Status: DisposedITAT Guwahati01 Sept 2023AY 2013-14

Bench: Shri Rajpal Yadav, Vice-(Kz) & Shri Rajesh Kumar

…otice of the Revenue. For buttressing this proposition, he relied upon the judgment of the Hon’ble Supreme Court in the case of Sri Krishna Vs. Kurukshetra University, AIR 1976 SC 376, Vinod Solanki Vs. UOI Civil Appeal No. 7407 of 2008, S. Khadar Khan (2008) 300 ITR 157, Ratan Corporation 196 CTR 536 (Guj). 26. The statement of the alleged entry operators were recorded from the back of the assessee. These are the persons namely CO Nos. 6 to 21/GAU/2023 (in ITA Nos. 51 to 66/GAU/2023) Ashok Kayan & Bikash Sureka. They have also retracted their statements and filed their affidavits. On the strength of such deta…

DCIT, Circle-1, Dibrugarh vs. Bajrang Lal Bamalwa, Dibrugarh

In the result, all the appeals of the Revenue are dismissed and that of the Cross Objections of the assessees are allowed

ITA 51/GTY/2023[2012-13]Status: DisposedITAT Guwahati01 Sept 2023AY 2012-13

Bench: Shri Rajpal Yadav, Vice-(Kz) & Shri Rajesh Kumar

…otice of the Revenue. For buttressing this proposition, he relied upon the judgment of the Hon’ble Supreme Court in the case of Sri Krishna Vs. Kurukshetra University, AIR 1976 SC 376, Vinod Solanki Vs. UOI Civil Appeal No. 7407 of 2008, S. Khadar Khan (2008) 300 ITR 157, Ratan Corporation 196 CTR 536 (Guj). 26. The statement of the alleged entry operators were recorded from the back of the assessee. These are the persons namely CO Nos. 6 to 21/GAU/2023 (in ITA Nos. 51 to 66/GAU/2023) Ashok Kayan & Bikash Sureka. They have also retracted their statements and filed their affidavits. On the strength of such deta…

M/S. Yashaswi Fish Meal and Oil Company, Udupi vs. Deputy Commissioner of Income-Tax, Central Circle-1, Mangalore

In the result, all the appeals of the assessee are partly allowed

ITA 66/BANG/2023[2017-18]Status: DisposedITAT Bangalore01 Sept 2023AY 2017-18

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shi V. Srinivasan, A.RFor Respondent: Shri D.K. Mishra, D.R
Section 131Section 132(4)Section 133ASection 143Section 143(1)Section 143(3)Section 147Section 148

…ts were recorded under threat and coercion and retracts from the same, the confessional statements cannot be the sole basis for making assessments or for making any addition in the hands of the assessee. 9. Further, in the case of CIT vs. S. Khader Khan Son (300 ITR 157), the Madras High Court held as follows: “The principles relating to section 133A of the Income Tax Act, 1961, are as follows: (i) an admission is extremely an important piece of evidence but it cannot be said that it is conclusive and it is open to the person who made the admission to show that it is incorrect and that the assessee should be giv…

M/S. Yashaswi Fish Meal and Oil Company, Udupi vs. Deputy Commissioner of Income-Tax, Central Circle-1, Mangalore

In the result, all the appeals of the assessee are partly allowed

ITA 65/BANG/2023[2015-16]Status: DisposedITAT Bangalore01 Sept 2023AY 2015-16

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shi V. Srinivasan, A.RFor Respondent: Shri D.K. Mishra, D.R
Section 131Section 132(4)Section 133ASection 143Section 143(1)Section 143(3)Section 147Section 148

…ts were recorded under threat and coercion and retracts from the same, the confessional statements cannot be the sole basis for making assessments or for making any addition in the hands of the assessee. 9. Further, in the case of CIT vs. S. Khader Khan Son (300 ITR 157), the Madras High Court held as follows: “The principles relating to section 133A of the Income Tax Act, 1961, are as follows: (i) an admission is extremely an important piece of evidence but it cannot be said that it is conclusive and it is open to the person who made the admission to show that it is incorrect and that the assessee should be giv…

M/S. Yashaswi Fish Meal and Oil Company, Udupi vs. Deputy Commissioner of Income-Tax, Central Circle-1, Mangalore

In the result, all the appeals of the assessee are partly allowed

ITA 64/BANG/2023[2014-15]Status: DisposedITAT Bangalore01 Sept 2023AY 2014-15

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shi V. Srinivasan, A.RFor Respondent: Shri D.K. Mishra, D.R
Section 131Section 132(4)Section 133ASection 143Section 143(1)Section 143(3)Section 147Section 148

…ts were recorded under threat and coercion and retracts from the same, the confessional statements cannot be the sole basis for making assessments or for making any addition in the hands of the assessee. 9. Further, in the case of CIT vs. S. Khader Khan Son (300 ITR 157), the Madras High Court held as follows: “The principles relating to section 133A of the Income Tax Act, 1961, are as follows: (i) an admission is extremely an important piece of evidence but it cannot be said that it is conclusive and it is open to the person who made the admission to show that it is incorrect and that the assessee should be giv…

M/S. Yashaswi Fish Meal and Oil Company, Udupi vs. Deputy Commissioner of Income-Tax, Central Circle-1, Mangalore

In the result, all the appeals of the assessee are partly allowed

ITA 63/BANG/2023[2013-14]Status: DisposedITAT Bangalore01 Sept 2023AY 2013-14

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shi V. Srinivasan, A.RFor Respondent: Shri D.K. Mishra, D.R
Section 131Section 132(4)Section 133ASection 143Section 143(1)Section 143(3)Section 147Section 148

…ts were recorded under threat and coercion and retracts from the same, the confessional statements cannot be the sole basis for making assessments or for making any addition in the hands of the assessee. 9. Further, in the case of CIT vs. S. Khader Khan Son (300 ITR 157), the Madras High Court held as follows: “The principles relating to section 133A of the Income Tax Act, 1961, are as follows: (i) an admission is extremely an important piece of evidence but it cannot be said that it is conclusive and it is open to the person who made the admission to show that it is incorrect and that the assessee should be giv…

M/S. Yashaswi Fish Meal and Oil Company, Udupi vs. Deputy Commissioner of Income-Tax, Central Circle-1, Mangalore

In the result, all the appeals of the assessee are partly allowed

ITA 62/BANG/2023[2012-13]Status: DisposedITAT Bangalore01 Sept 2023AY 2012-13

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shi V. Srinivasan, A.RFor Respondent: Shri D.K. Mishra, D.R
Section 131Section 132(4)Section 133ASection 143Section 143(1)Section 143(3)Section 147Section 148

…ts were recorded under threat and coercion and retracts from the same, the confessional statements cannot be the sole basis for making assessments or for making any addition in the hands of the assessee. 9. Further, in the case of CIT vs. S. Khader Khan Son (300 ITR 157), the Madras High Court held as follows: “The principles relating to section 133A of the Income Tax Act, 1961, are as follows: (i) an admission is extremely an important piece of evidence but it cannot be said that it is conclusive and it is open to the person who made the admission to show that it is incorrect and that the assessee should be giv…

The Pr. Commissioner of Income Tax -Central-3 vs. Arn Infrastructure Ltd

ITA/37/2019HC Delhi27 Jul 2023

Bench: HON'BLE MR. JUSTICE RAJIV SHAKDHER,HON'BLE MR. JUSTICE GIRISH KATHPALIA

Section 133A

…ITA 37/2019 Page 4 of 5 supported by any corroborative material. 16.1 In support of this submission, Mr Sinha has relied upon a judgment rendered by the Division Bench of the Madras High Court in CIT v. S. Khader Khan Son, (2008) 300 ITR 157 (Mad.). 17. Mr Sinha says that the said judgment was carried in appeal to the Supreme Court, which was dismissed after hearing the opposing sides. 18. We have heard learned counsel for the parties and perused the record. 19. According to us, what clearly emerges from the record is that the addition of Rs.10 crores to the taxable income…

M/S.Lohajit Foundations Pvt Ltd., Chennai vs. ACIT(OSD)Corporate Ward4(4), Chennai

ITA 796/CHNY/2020[2014-15]Status: DisposedITAT Chennai24 Jul 2023AY 2014-15

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri D. Palanivel (Advocate)– Ld. ARFor Respondent: Shri AR.V. Sreenivasan(Addl.CIT) – Ld. DR
Section 143(3)Section 147Section 148Section 68

…t was submitted that the amount was transferred through banking channel. The assessee also pleaded that statement taken during survey proceedings would not hold any evidentiary value as per the decision of jurisdictional High Court in CIT vs Khader Khan Sons (300 ITR 157) and confirmed by Hon’ble Supreme Court (352 ITR 480). 4.2 The Ld. CIT(A) perused the Income Tax Settlement Application of Shri V. Venkatachalam and concurred with the factum of settlement. However, Ld. CIT(A) was not convinced that the declaration made by that individual for Rs.471.44 Crores included the amount given to the assessee. This claim…

M/S Lohajit Foundations Pvt.Ltd., Chennai vs. ACIT(OSD)Corporate Ward4(4), Chennai

ITA 795/CHNY/2020[2013-14]Status: DisposedITAT Chennai24 Jul 2023AY 2013-14

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri D. Palanivel (Advocate)– Ld. ARFor Respondent: Shri AR.V. Sreenivasan(Addl.CIT) – Ld. DR
Section 143(3)Section 147Section 148Section 68

…t was submitted that the amount was transferred through banking channel. The assessee also pleaded that statement taken during survey proceedings would not hold any evidentiary value as per the decision of jurisdictional High Court in CIT vs Khader Khan Sons (300 ITR 157) and confirmed by Hon’ble Supreme Court (352 ITR 480). 4.2 The Ld. CIT(A) perused the Income Tax Settlement Application of Shri V. Venkatachalam and concurred with the factum of settlement. However, Ld. CIT(A) was not convinced that the declaration made by that individual for Rs.471.44 Crores included the amount given to the assessee. This claim…

DCIT, Allahabad vs. M/S Mahesh Chandra Vishnu Chandra Sarraf, Allahabad

In the result, the appeal of the revenue ITA No

ITA 216/ALLD/2016[2012-13]Status: DisposedITAT Allahabad03 Jul 2023AY 2012-13

Bench: Sh. Ramit Kochar & Sh. Anikesh Banerjeei.T.A. No.199/Alld/2016 Assessment Year: 2012-13 M/S Mahesh Chandra Vishnu Vs. Acit-Circle-1, Chandra Sarraf, Allahabad. 37/164, Meerganj, Chowk Allahabad. (Respondent) [Pan:-[Aaqfm2701G] (Appellant) I.T.A. No. 216/Alld/2016 Assessment Year: 2012-13 Dy. Cit-Circle-1, Vs. M/S Mahesh Chandra Allahabad. Vishnu Chandra Sarraf, 37/164, Meerganj, Chowk Allahabad. [Pan:-[Aaqfm2701G] (Appellant) (Respondent) C.O. No.34/Alld/2016 (In I.T.A. No. 216/Alld/2016) Assessment Year: 2012-13 M/S Mahesh Chandra Vishnu Vs. Dcit-Circle-3, Chandra Sarraf, Allahabad. 37/164, Meerganj, Chowk Allahabad. [Pan:-[Aaqfm2701G] (Respondent) (Appellant) Appellant By None. Respondent By Sh. A.K. Singh, Sr. Dr

Section 143(3)Section 145(3)Section 250(6)

…e open to show an earlier statement or an entry to be erroneous, in the present case, the Tribunal was justified in holding that the earlier statement was not proved to be incorrect. As regards the judgment of the Madras High Court in S. Khader Khan Son[2008] 300 ITR 157 , we are of the view that even if the statement under section 133A was not at par with the statement under section 132(4) and did not have that evidentiary value, such statement cannot be held to be irrelevant material so as to be ruled out of consideration in totality of facts, particularly in the absence of regular books of account. The Tribuna…

M/S Mahesh Chandra Vishnu Chandra Sarraf, Allahabad vs. Acct, Allahabad

In the result, the appeal of the revenue ITA No

ITA 199/ALLD/2016[2012-13]Status: DisposedITAT Allahabad03 Jul 2023AY 2012-13

Bench: Sh. Ramit Kochar & Sh. Anikesh Banerjeei.T.A. No.199/Alld/2016 Assessment Year: 2012-13 M/S Mahesh Chandra Vishnu Vs. Acit-Circle-1, Chandra Sarraf, Allahabad. 37/164, Meerganj, Chowk Allahabad. (Respondent) [Pan:-[Aaqfm2701G] (Appellant) I.T.A. No. 216/Alld/2016 Assessment Year: 2012-13 Dy. Cit-Circle-1, Vs. M/S Mahesh Chandra Allahabad. Vishnu Chandra Sarraf, 37/164, Meerganj, Chowk Allahabad. [Pan:-[Aaqfm2701G] (Appellant) (Respondent) C.O. No.34/Alld/2016 (In I.T.A. No. 216/Alld/2016) Assessment Year: 2012-13 M/S Mahesh Chandra Vishnu Vs. Dcit-Circle-3, Chandra Sarraf, Allahabad. 37/164, Meerganj, Chowk Allahabad. [Pan:-[Aaqfm2701G] (Respondent) (Appellant) Appellant By None. Respondent By Sh. A.K. Singh, Sr. Dr

Section 143(3)Section 145(3)Section 250(6)

…e open to show an earlier statement or an entry to be erroneous, in the present case, the Tribunal was justified in holding that the earlier statement was not proved to be incorrect. As regards the judgment of the Madras High Court in S. Khader Khan Son[2008] 300 ITR 157 , we are of the view that even if the statement under section 133A was not at par with the statement under section 132(4) and did not have that evidentiary value, such statement cannot be held to be irrelevant material so as to be ruled out of consideration in totality of facts, particularly in the absence of regular books of account. The Tribuna…

ACIT Circle-28(1), Delhi vs. Sam Overseas, New Delhi

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

ITA 169/DEL/2021[2011-12]Status: DisposedITAT Delhi22 Jun 2023AY 2011-12

Bench: Shri G. S. Pannua N D Shri Challa Nagendra Prasad

For Appellant: Sr. Advocate
Section 195

…the addition cannot be based merely by the statement given by the partner, Shri V. P. Sachdeva and statement given has no evidentiary value. Reliance was placed on the decision of the Hon’ble Madras High Court in the case of CIT Vs. S. Khader Khan Son [(2008) 300 ITR 157 (Mad)]. The ld. Sr. Counsel 38 Cross I.T.A. Nos. 1695/Del/2020 & 169/Del/2021 for the assessee submits that the decision of the Hon’ble Madras High Court has also been affirmed by the Hon’ble Supreme Court in CIT Vs. S. Khader Khan Son [(2013) 352 ITR 480 (SC)] by dismissing the appeal of the Revenue. 36. Heard rival submissions, perused the or…

Sam Overseas, New Delhi vs. ACIT Circle- 24(1), New Delhi

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

ITA 1695/DEL/2020[2011-12]Status: DisposedITAT Delhi22 Jun 2023AY 2011-12

Bench: Shri G. S. Pannua N D Shri Challa Nagendra Prasad

For Appellant: Sr. Advocate
Section 195

…the addition cannot be based merely by the statement given by the partner, Shri V. P. Sachdeva and statement given has no evidentiary value. Reliance was placed on the decision of the Hon’ble Madras High Court in the case of CIT Vs. S. Khader Khan Son [(2008) 300 ITR 157 (Mad)]. The ld. Sr. Counsel 38 Cross I.T.A. Nos. 1695/Del/2020 & 169/Del/2021 for the assessee submits that the decision of the Hon’ble Madras High Court has also been affirmed by the Hon’ble Supreme Court in CIT Vs. S. Khader Khan Son [(2013) 352 ITR 480 (SC)] by dismissing the appeal of the Revenue. 36. Heard rival submissions, perused the or…

Dy. Commissioner of Income Tax-27(2), Mumbai vs. M/S Parshwa Associates, Mumbai

In the result, the appeal filed by the assessee is allowed and the appeal of the revenue is dismissed

ITA 2584/MUM/2022[2017-18]Status: DisposedITAT Mumbai04 May 2023AY 2017-18

Bench: Shri B.R. Baskaran (Am) & Shri Pavan Kumar Gadale (Jm) I.T.A. No. 2584/Mum/2022 (A.Y. 2017-18) Dcit-27(2) Vs. M/S. Parshwa Associates Room No. 419, 4Th Floor 109, Central Facilities Building Tower No. 6 No. 2, Sector 19, Vashi Vashi Railway Station Navi Mumbai-400703. Complex, Vashi Navi Mumbai-400 703. Pan : Aajfp2117Q (Appellant) (Respondent)

Section 133A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI „C‟ BENCH, MUMBAI. Before Shri B.R. Baskaran (AM) & Shri Pavan Kumar Gadale (JM) I.T.A. No. 2584/Mum/2022 (A.Y. 2017-18) DCIT-27(2) Vs. M/s. Parshwa Associates Room No. 419, 4th Floor 109, Central Facilities Building Tower No. 6 No. 2, Sector 19, Vashi Vashi Railway Station Navi Mumbai-400703. Complex, Vashi Navi Mumbai-400 703. PAN : AAJFP2117Q (Appellant) (Respondent) I.T.A. No. 1900/Mum/2022 (A.Y. 2017-18) M/s. Parshwa Associates Vs. DCIT-27(2) 109, Central Facilities Building Room No. 419, 4th Floor No. 2, Sector 19, Vashi Tower No. 6 Navi Mumbai-400703. Vashi Rail…

Parshwa Associates, Mumbai vs. National Faceless Appeal Centre, Mumbai

In the result, the appeal filed by the assessee is allowed and the appeal of the revenue is dismissed

ITA 1900/MUM/2022[2017-18]Status: DisposedITAT Mumbai04 May 2023AY 2017-18

Bench: Shri B.R. Baskaran (Am) & Shri Pavan Kumar Gadale (Jm) I.T.A. No. 2584/Mum/2022 (A.Y. 2017-18) Dcit-27(2) Vs. M/S. Parshwa Associates Room No. 419, 4Th Floor 109, Central Facilities Building Tower No. 6 No. 2, Sector 19, Vashi Vashi Railway Station Navi Mumbai-400703. Complex, Vashi Navi Mumbai-400 703. Pan : Aajfp2117Q (Appellant) (Respondent)

Section 133A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI „C‟ BENCH, MUMBAI. Before Shri B.R. Baskaran (AM) & Shri Pavan Kumar Gadale (JM) I.T.A. No. 2584/Mum/2022 (A.Y. 2017-18) DCIT-27(2) Vs. M/s. Parshwa Associates Room No. 419, 4th Floor 109, Central Facilities Building Tower No. 6 No. 2, Sector 19, Vashi Vashi Railway Station Navi Mumbai-400703. Complex, Vashi Navi Mumbai-400 703. PAN : AAJFP2117Q (Appellant) (Respondent) I.T.A. No. 1900/Mum/2022 (A.Y. 2017-18) M/s. Parshwa Associates Vs. DCIT-27(2) 109, Central Facilities Building Room No. 419, 4th Floor No. 2, Sector 19, Vashi Tower No. 6 Navi Mumbai-400703. Vashi Rail…

DCIT Central Circle-1(1), Hyderabad vs. Nanitha Constructions, Hyderabad

In the result, appeal filed by the Revenue is dismissed

ITA 504/HYD/2022[2019-20]Status: DisposedITAT Hyderabad28 Apr 2023AY 2019-20

Bench: Shri R.K. Panda & Shri Laliet Kumarassessment Year: 2019-20 Dy. C. I. T Vs. Nanitha Constructions Central Circle 1(1) Hyderabad Hyderabad Pan:Aagfn1630D (Appellant) (Respondent) Assessee By: Shri K.C. Devdas, Ca Revenue By: Shri Kprr Murthy, Cit(Dr) Date Of Hearing: 18/04/2023 Date Of Pronouncement: 28/04/2023 Order Per R.K. Panda, A.M This Appeal Filed By The Assessee Is Directed Against The Order Dated 21.07.2022 Of The Learned Cit (A)-11, Hyderabad, Relating To A.Y.2019-20. 2. Facts Of The Case, In Brief, Are That The Assessee Is A Firm Engaged In The Business Of Contract Works. It Filed Its Return Of Income For The A.Y 2019-20 On 20.09.2019 Declaring Total Income At Rs.4,41,98,240/-. In This Case, A Survey Operation U/S 133A Of The I.T. Act Was Conducted On 22.3.2019 During The Course Of Which The Assessee Had Admitted Additional Income Of Rs.6.00 Crores Voluntarily To Cover Up The Discrepancies In The Books Of Account. However, In The Return Of Income The Assessee

For Appellant: Shri K.C. Devdas, CAFor Respondent: Shri KPRR Murthy, CIT(DR)
Section 133ASection 142(1)Section 143(2)

…ITA 504 of 2022 Nanitha Constructions आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A‘ Bench, Hyderabad Before Shri R.K. Panda, Accountant Member AND Shri Laliet Kumar, Judicial Member Assessment Year: 2019-20 Dy. C. I. T Vs. Nanitha Constructions Central Circle 1(1) Hyderabad Hyderabad PAN:AAGFN1630D (Appellant) (Respondent) Assessee by: Shri K.C. Devdas, CA Revenue by: Shri KPRR Murthy, CIT(DR) Date of hearing: 18/04/2023 Date of pronouncement: 28/04/2023 ORDER Per R.K. Panda, A.M This appeal filed by the assessee is directed against the order dated 21.07.2022 of the learn…