CIT v. S. Khader Khan Son

352 ITR 480Supreme Court of India2013#104 most cited

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

Statements recorded during a survey under Section 133A do not have evidentiary value as Section 133A does not empower examination on oath. Consequently, additions to income cannot be made solely based on such uncorroborated statements without other credible evidence.

581

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2026.

Also referred to as

CIT v. S. Khader Khan Son · Section 133A · survey proceedings · evidentiary value · statement on oath · corroborative evidence · additions to income · uncorroborated statement · basis of assessment · Section 131 · retracted statement

Also reported as

25 Taxmann.com 413254 CTR 22825 Taxmann 413

Sections most often in play

Section 133ASection 143(3)Section 131Section 147Section 132(4)Section 132Section 153ASection 142(1)

Issues it is cited on

section 133a(3)(iii)survey under section 133aretracted statementsection 158bbstatement under section 132(4)section 133asection 133section 292cblock periodsection 132(4)loose paperssection 131

Judgments citing CIT v. S. Khader Khan Son

Sri Ambasa R Habib, Hubli vs. Income Tax Officer Ward-1(3), Hubli

In the result, the assessee’s appeals for assessment years 2011-12 to 2013-14

ITA 2743/BANG/2017[2012-13]Status: DisposedITAT Bangalore05 Dec 2018AY 2012-13

Bench: Shri Jason P Boaz

For Appellant: Shri. Narendra Sharma, AdvocateFor Respondent: Shri. H. L. Soumya Achar, Addl. CIT
Section 133ASection 143(3)Section 148

…n’ble Delhi High Court in the case of CIT Vs. Dhingra Metal Works (328 ITR 384); CIT Vs. Khader Khan Son (2008) 300 ITR 157 (Mad), and submitted that the SLP filed by Revenue against the Hon’ble Madras High Court decisions (supra) was dismissed as reported in 254 CTR 228. 6.4.1 After having heard the rival contentions and carefully perused the material on record, I find that the said statement of Shri. Anil Kashinath Khode recorded during the survey on 28.08.2014 is the basis for re-opening the assessee’s case for Assessment Years 2011-12 to 2013-14. It is also seen that the assessee was not confronted with the a…

Sri Ambasa R Hsbib, Hubli vs. Income Tax Officer Ward-1(3), Hubli

In the result, the assessee’s appeals for assessment years 2011-12 to 2013-14

ITA 2742/BANG/2017[2011-12]Status: DisposedITAT Bangalore05 Dec 2018AY 2011-12

Bench: Shri Jason P Boaz

For Appellant: Shri. Narendra Sharma, AdvocateFor Respondent: Shri. H. L. Soumya Achar, Addl. CIT
Section 133ASection 143(3)Section 148

…n’ble Delhi High Court in the case of CIT Vs. Dhingra Metal Works (328 ITR 384); CIT Vs. Khader Khan Son (2008) 300 ITR 157 (Mad), and submitted that the SLP filed by Revenue against the Hon’ble Madras High Court decisions (supra) was dismissed as reported in 254 CTR 228. 6.4.1 After having heard the rival contentions and carefully perused the material on record, I find that the said statement of Shri. Anil Kashinath Khode recorded during the survey on 28.08.2014 is the basis for re-opening the assessee’s case for Assessment Years 2011-12 to 2013-14. It is also seen that the assessee was not confronted with the a…

Maruti Traders & Investors, Kolkata vs. ACIT, Circle - 31, Kolkata

In the result, the appeal of the assessee in ITA No

ITA 637/KOL/2018[2013-14]Status: DisposedITAT Kolkata28 Nov 2018AY 2013-14

Bench: Hon’Ble Shri S.S.Godara, Jm & Hon’Ble Shri M.Balaganesh, Am] I.T.A No. 846/Kol/2017 I.T.A. No. 637/Kol/2018 Assessment Year : 2013-14

For Appellant: Shri D.S. Damle, ARFor Respondent: Shri P.K. Srihari, CIT DR
Section 143(3)Section 14A

…rit in the submissions of the assessee that the statement recorded on oath during the survey cannot be the sole basis for adverse finding against the assessee. For this we rely on the decision of the Hon’ble Supreme Court in the case of CIT vs Khader Khan Son 352 ITR 480 (SC) wherein it has been held that section 133A (survey) does not empower any income tax authorities to examine any person on oath, hence any such statement lacks evidentiary value and any admission made during the survey cannot by itself be made the basis of addition. We therefore hold that the statement of Shri N.P.Surekha recorded on oath duri…

Maruti Traders & Investors, Kolkata vs. ACIT Circle 31, Kolkata

In the result, the appeal of the assessee in ITA No

ITA 846/KOL/2017[2013-14]Status: DisposedITAT Kolkata28 Nov 2018AY 2013-14

Bench: Hon’Ble Shri S.S.Godara, Jm & Hon’Ble Shri M.Balaganesh, Am] I.T.A No. 846/Kol/2017 I.T.A. No. 637/Kol/2018 Assessment Year : 2013-14

For Appellant: Shri D.S. Damle, ARFor Respondent: Shri P.K. Srihari, CIT DR
Section 143(3)Section 14A

…rit in the submissions of the assessee that the statement recorded on oath during the survey cannot be the sole basis for adverse finding against the assessee. For this we rely on the decision of the Hon’ble Supreme Court in the case of CIT vs Khader Khan Son 352 ITR 480 (SC) wherein it has been held that section 133A (survey) does not empower any income tax authorities to examine any person on oath, hence any such statement lacks evidentiary value and any admission made during the survey cannot by itself be made the basis of addition. We therefore hold that the statement of Shri N.P.Surekha recorded on oath duri…

Dr. Suresh Manjibhai Prajapti, Palanpur vs. The ACIT, B.K.Circle, Palanpur

In the result, the appeal is allowed

ITA 1357/AHD/2014[2010-11]Status: DisposedITAT Ahmedabad16 Nov 2018AY 2010-11
Section 133ASection 143(3)

…statement recorded under section 133A has no evidentiary value. Hon’ble Madras High Court has held so in the case of CIT vs. S Khader Khan Son [(2008) 300 ITR 157 (Mad)] and Hon’ble Supreme Court has, vide judgment reported as CIT Vs. Khader Khan Son [(2012) 254 CTR 228 (SC)], has dismissed appeal against the same. In any event, what was stated by the assessee was only estimated expenditure against RSBY receipts but then it is not really necessary that entire expenditure must be incurred in the same period in which receipts are accounted, and therefore wherever cash method of accounting is followed – as in this…

Solo Hardware P. Ltd, Mumbai vs. Asst CIT Cir 5(3)(2), Mumbai

The appeals of the assessee are dismissed

ITA 1486/MUM/2017[2011-12]Status: DisposedITAT Mumbai24 Oct 2018AY 2011-12

Bench: Shri Joginder Singh & Shri Ramit Kochar

Section 115JSection 139Section 142Section 142(1)Section 143Section 143(3)Section 147Section 148

…, the Hon’ble Court held that since there was no tangible material found and the addition was merely on the basis of statement only then reopening of assessment u/s 147 of the Act was not permissible. Likewise, in the case of CIT vs S. Khader Khan Son (2012) 254 CTR 228 (SC), affirming the decision of Madras High Court in (2008) 300 ITR 157 (Mad.), the whole addition was made solely on the basis of statement u/s 133A and no other M/s Solo Hardware Pvt. Ltd. material was found, in that situation, it was held that the such statement has no evidentiary value. 2.29. In the case of Aradhna Estate Pvt. Ltd. vs DCI…

M/S. Alert India, Delhi vs. ACIT, New Delhi

In the result, the appeal is allowed for statistical purposes

ITA 1777/DEL/2016[2011-12]Status: DisposedITAT Delhi12 Oct 2018AY 2011-12

Bench: Smt. Diva Singh & Shri O.P. Kantassessment Year: 2011-12 M/S. Alert India, Vs. Acit, C-1, Sma Industrial Estate, Circle-19(1), New Delhi G.T. Karnal Road, Delhi Pan :Aaafa4467H (Appellant) (Respondent)

Section 133ASection 143(2)Section 143(3)

…and thus the statement recorded during the course of survey proceeding on oath cannot be admitted as evidence without corroborating with other evidences. In this regard, the learned counsel relied on the decision in the case of S. Khader Khan Son reported in 352 ITR 480 (SC). The learned counsel also relied on the decision of the Hon’ble High Court of the Delhi in the case of Dhingra Metal Works reported in 328 ITR 384 and submitted that the statement recorded during the course of survey is not a conclusive piece of evidence. 8. The learned counsel referred to pages 116 to 142 of the paper book, which contain co…

Snehalata Ahnand Rane, Mumbai vs. Income Tax Officer-Ward 3(3), Kalyan

The appeals of the assessee are partly allowed

ITA 1787/MUM/2018[2011-12]Status: DisposedITAT Mumbai11 Oct 2018AY 2011-12

Bench: Shri Joginder Singh

Section 133(6)Section 139Section 142Section 143Section 143(3)Section 147Section 148Section 69C

…the Hon’ble Court held that since there was no tangible material found and the addition was merely on the basis of statement only then reopening of assessment u/s 147 of the Act was not permissible. Likewise, in the case of CIT vs S. Khader Khan Son (2012) 254 CTR 228 (SC), affirming the decision of Madras High Court in (2008) 300 ITR 157 (Mad.), the whole addition was made solely on the basis of statement u/s 133A and no other material was found, in that situation, it was held that the such statement has no evidentiary value. 2.29. In the case of Aradhna Estate Pvt. Ltd. vs DCIT (2018) 91 taxmann.com 119…

Snehalata Ahnand Rane, Mumbai vs. Income Tax Officer-Ward 3(3), Kalyan

The appeals of the assessee are partly allowed

ITA 1786/MUM/2018[2010-11]Status: DisposedITAT Mumbai11 Oct 2018AY 2010-11

Bench: Shri Joginder Singh

Section 133(6)Section 139Section 142Section 143Section 143(3)Section 147Section 148Section 69C

…the Hon’ble Court held that since there was no tangible material found and the addition was merely on the basis of statement only then reopening of assessment u/s 147 of the Act was not permissible. Likewise, in the case of CIT vs S. Khader Khan Son (2012) 254 CTR 228 (SC), affirming the decision of Madras High Court in (2008) 300 ITR 157 (Mad.), the whole addition was made solely on the basis of statement u/s 133A and no other material was found, in that situation, it was held that the such statement has no evidentiary value. 2.29. In the case of Aradhna Estate Pvt. Ltd. vs DCIT (2018) 91 taxmann.com 119…

Snehalata Ahnand Rane, Mumbai vs. Income Tax Officer-Ward 3(3), Kalyan

The appeals of the assessee are partly allowed

ITA 1785/MUM/2018[2009-10]Status: DisposedITAT Mumbai11 Oct 2018AY 2009-10

Bench: Shri Joginder Singh

Section 133(6)Section 139Section 142Section 143Section 143(3)Section 147Section 148Section 69C

…the Hon’ble Court held that since there was no tangible material found and the addition was merely on the basis of statement only then reopening of assessment u/s 147 of the Act was not permissible. Likewise, in the case of CIT vs S. Khader Khan Son (2012) 254 CTR 228 (SC), affirming the decision of Madras High Court in (2008) 300 ITR 157 (Mad.), the whole addition was made solely on the basis of statement u/s 133A and no other material was found, in that situation, it was held that the such statement has no evidentiary value. 2.29. In the case of Aradhna Estate Pvt. Ltd. vs DCIT (2018) 91 taxmann.com 119…

Shri Dineshkumar C. Doshi, Mumbai vs. Income Tax Officer 19(1)(4), Mumbai

The appeals of the assessee are dismissed

ITA 1730/MUM/2018[2011-12]Status: DisposedITAT Mumbai11 Oct 2018AY 2011-12

Bench: Shri Joginder Singh

Section 133(6)Section 139Section 142Section 143Section 147Section 148

…rt held that since there was no tangible material found and the addition was merely on the basis of statement only Dinesh S. Jain then reopening of assessment u/s 147 of the Act was not permissible. Likewise, in the case of CIT vs S. Khader Khan Son (2012) 254 CTR 228 (SC), affirming the decision of Madras High Court in (2008) 300 ITR 157 (Mad.), the whole addition was made solely on the basis of statement u/s 133A and no other material was found, in that situation, it was held that the such statement has no evidentiary value. 4.28. In the case of Aradhna Estate Pvt. Ltd. vs DCIT (2018) 91 taxmann.com 119…

D.C.I.T., Circle-12(1), Kolkata vs. M/S Desmet Reagent Pvt. Ltd., Kolkata

In the result, appeal of the Revenue is dismissed

ITA 15/KOL/2017[2013-14]Status: DisposedITAT Kolkata10 Oct 2018AY 2013-14

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 35Section 35(1)Section 35(1)(ii)

…erbicure) was given back to the assessee after deducting the commission. We note that the statement recorded on oath during survey cannot be the sole basis for making the disallowance as decided by the Hon’ble Supreme Court in CIT Vs. S. Kader Khan Son (2013) 352 ITR 480 (SC). In any case, if the AO was of the opinion that the statement of Shri Swapan Ranjan Dasgupta, the founder Director of M/s. Herbicure has adversely affected the veracity of the donation made by the assessee then he was duty bound to summon Shri Swapan Ranjan Dasgupta and allowed the assessee to have cross examined him, failing which the state…

Dy CIT, Circle-2(1), Vijayawada vs. Golla Narayana Rao, Vijayawada

ITA 503/VIZ/2017[2014-15]Status: DisposedITAT Visakhapatnam05 Oct 2018AY 2014-15

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.380/Viz/2017& I.T.A.No.487-489/Viz/2017 (धििाारण िर्ा/A.Ys: 2012-13, 2008-09,2009-10 & 2011-12 Respectively) Golla Narayana Rao Asst.Commissioner Of Flat No.Ff-4, D.No.32-15/1-16 Income Tax, Circle-2(1) Vijaya Shraddha Towers Vijayawada Moghalrajpuram Vs. Asst.Commissioner Of Vijayawada Income Tax, Range-2 [Pan : Ahqpg3076R] Vijayawada (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.Nos.433/Viz/2017, 499/Viz/2017 -503/Viz/2017 (निर्धारण वर्ा/A.Ys : 2012-13, 2008-09, 2011-12, 2011-12, 2012-13 & 2014-15 Respectively) Deputy.Commissioner Of Vs. Golla Narayana Rao Income Tax Flat No.Ff-4, D.No.32-15/1-16 Circle-2(1) Vijaya Shraddha Towers Vijayawada Moghalrajpuram Vijayawada [Pan : Ahqpg3076R] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection Nos.80-85/Viz/2017 (Arising Out Of I.T.A Nos.433/Viz/2017,499-503/Viz/2017 Respectively)’ Golla Narayana Rao Deputy.Commissioner Of Flat No.Ff-4, D.No.32-15/1-16 Income Tax Vijaya Shraddha Towers Circle-2(1) Moghalrajpuram Vijayawada Vijayawada [Pan : Ahqpg3076R] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) निर्धाऩरती की ओर से/ Assessee By : Shri G.V.N.Hari, Ar रधजस्व की ओर से/ Revenue By : Shri Ch.Sanjeev, Dr सुिवधई की तधरीख / Date Of Hearing : 06.09.2018 05.10.2018 घोर्णध की तधरीख/Date Of Pronouncement :

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri Ch.Sanjeev, DR
Section 133ASection 143(2)Section 148

…आयकर अपीलीय अधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री िी. दुगााराि,न्याधयक सदस्य एिं श्री धड.एस. सुन्दर ससह, लेखा सदस्य के समक्ष BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER& SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.380/Viz/2017& I.T.A.No.487-489/Viz/2017 (धििाारण िर्ा/A.Ys: 2012-13, 2008-09,2009-10 & 2011-12 respectively) Golla Narayana Rao Asst.Commissioner of Flat No.FF-4, D.No.32-15/1-16 Income Tax, Circle-2(1) Vijaya Shraddha Towers Vijayawada Moghalrajpuram Vs. Asst.Commissioner of Vijayawada Income Tax, Range-2 [PAN…

Dy CIT, Circle-2(1), Vijayawada vs. Golla Narayana Rao, Vijayawada

ITA 501/VIZ/2017[2011-12]Status: DisposedITAT Visakhapatnam05 Oct 2018AY 2011-12

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.380/Viz/2017& I.T.A.No.487-489/Viz/2017 (धििाारण िर्ा/A.Ys: 2012-13, 2008-09,2009-10 & 2011-12 Respectively) Golla Narayana Rao Asst.Commissioner Of Flat No.Ff-4, D.No.32-15/1-16 Income Tax, Circle-2(1) Vijaya Shraddha Towers Vijayawada Moghalrajpuram Vs. Asst.Commissioner Of Vijayawada Income Tax, Range-2 [Pan : Ahqpg3076R] Vijayawada (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.Nos.433/Viz/2017, 499/Viz/2017 -503/Viz/2017 (निर्धारण वर्ा/A.Ys : 2012-13, 2008-09, 2011-12, 2011-12, 2012-13 & 2014-15 Respectively) Deputy.Commissioner Of Vs. Golla Narayana Rao Income Tax Flat No.Ff-4, D.No.32-15/1-16 Circle-2(1) Vijaya Shraddha Towers Vijayawada Moghalrajpuram Vijayawada [Pan : Ahqpg3076R] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection Nos.80-85/Viz/2017 (Arising Out Of I.T.A Nos.433/Viz/2017,499-503/Viz/2017 Respectively)’ Golla Narayana Rao Deputy.Commissioner Of Flat No.Ff-4, D.No.32-15/1-16 Income Tax Vijaya Shraddha Towers Circle-2(1) Moghalrajpuram Vijayawada Vijayawada [Pan : Ahqpg3076R] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) निर्धाऩरती की ओर से/ Assessee By : Shri G.V.N.Hari, Ar रधजस्व की ओर से/ Revenue By : Shri Ch.Sanjeev, Dr सुिवधई की तधरीख / Date Of Hearing : 06.09.2018 05.10.2018 घोर्णध की तधरीख/Date Of Pronouncement :

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri Ch.Sanjeev, DR
Section 133ASection 143(2)Section 148

…आयकर अपीलीय अधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री िी. दुगााराि,न्याधयक सदस्य एिं श्री धड.एस. सुन्दर ससह, लेखा सदस्य के समक्ष BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER& SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.380/Viz/2017& I.T.A.No.487-489/Viz/2017 (धििाारण िर्ा/A.Ys: 2012-13, 2008-09,2009-10 & 2011-12 respectively) Golla Narayana Rao Asst.Commissioner of Flat No.FF-4, D.No.32-15/1-16 Income Tax, Circle-2(1) Vijaya Shraddha Towers Vijayawada Moghalrajpuram Vs. Asst.Commissioner of Vijayawada Income Tax, Range-2 [PAN…

Dy CIT, Circle-2(1), Vijayawada vs. Golla Narayana Rao, Vijayawada

ITA 500/VIZ/2017[2011-12]Status: DisposedITAT Visakhapatnam05 Oct 2018AY 2011-12

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.380/Viz/2017& I.T.A.No.487-489/Viz/2017 (धििाारण िर्ा/A.Ys: 2012-13, 2008-09,2009-10 & 2011-12 Respectively) Golla Narayana Rao Asst.Commissioner Of Flat No.Ff-4, D.No.32-15/1-16 Income Tax, Circle-2(1) Vijaya Shraddha Towers Vijayawada Moghalrajpuram Vs. Asst.Commissioner Of Vijayawada Income Tax, Range-2 [Pan : Ahqpg3076R] Vijayawada (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.Nos.433/Viz/2017, 499/Viz/2017 -503/Viz/2017 (निर्धारण वर्ा/A.Ys : 2012-13, 2008-09, 2011-12, 2011-12, 2012-13 & 2014-15 Respectively) Deputy.Commissioner Of Vs. Golla Narayana Rao Income Tax Flat No.Ff-4, D.No.32-15/1-16 Circle-2(1) Vijaya Shraddha Towers Vijayawada Moghalrajpuram Vijayawada [Pan : Ahqpg3076R] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection Nos.80-85/Viz/2017 (Arising Out Of I.T.A Nos.433/Viz/2017,499-503/Viz/2017 Respectively)’ Golla Narayana Rao Deputy.Commissioner Of Flat No.Ff-4, D.No.32-15/1-16 Income Tax Vijaya Shraddha Towers Circle-2(1) Moghalrajpuram Vijayawada Vijayawada [Pan : Ahqpg3076R] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) निर्धाऩरती की ओर से/ Assessee By : Shri G.V.N.Hari, Ar रधजस्व की ओर से/ Revenue By : Shri Ch.Sanjeev, Dr सुिवधई की तधरीख / Date Of Hearing : 06.09.2018 05.10.2018 घोर्णध की तधरीख/Date Of Pronouncement :

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri Ch.Sanjeev, DR
Section 133ASection 143(2)Section 148

…आयकर अपीलीय अधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री िी. दुगााराि,न्याधयक सदस्य एिं श्री धड.एस. सुन्दर ससह, लेखा सदस्य के समक्ष BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER& SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.380/Viz/2017& I.T.A.No.487-489/Viz/2017 (धििाारण िर्ा/A.Ys: 2012-13, 2008-09,2009-10 & 2011-12 respectively) Golla Narayana Rao Asst.Commissioner of Flat No.FF-4, D.No.32-15/1-16 Income Tax, Circle-2(1) Vijaya Shraddha Towers Vijayawada Moghalrajpuram Vs. Asst.Commissioner of Vijayawada Income Tax, Range-2 [PAN…

Dy CIT, Circle-2(1), Vijayawada vs. Golla Narayana Rao, Vijayawada

ITA 499/VIZ/2017[2008-09]Status: DisposedITAT Visakhapatnam05 Oct 2018AY 2008-09

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.380/Viz/2017& I.T.A.No.487-489/Viz/2017 (धििाारण िर्ा/A.Ys: 2012-13, 2008-09,2009-10 & 2011-12 Respectively) Golla Narayana Rao Asst.Commissioner Of Flat No.Ff-4, D.No.32-15/1-16 Income Tax, Circle-2(1) Vijaya Shraddha Towers Vijayawada Moghalrajpuram Vs. Asst.Commissioner Of Vijayawada Income Tax, Range-2 [Pan : Ahqpg3076R] Vijayawada (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.Nos.433/Viz/2017, 499/Viz/2017 -503/Viz/2017 (निर्धारण वर्ा/A.Ys : 2012-13, 2008-09, 2011-12, 2011-12, 2012-13 & 2014-15 Respectively) Deputy.Commissioner Of Vs. Golla Narayana Rao Income Tax Flat No.Ff-4, D.No.32-15/1-16 Circle-2(1) Vijaya Shraddha Towers Vijayawada Moghalrajpuram Vijayawada [Pan : Ahqpg3076R] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection Nos.80-85/Viz/2017 (Arising Out Of I.T.A Nos.433/Viz/2017,499-503/Viz/2017 Respectively)’ Golla Narayana Rao Deputy.Commissioner Of Flat No.Ff-4, D.No.32-15/1-16 Income Tax Vijaya Shraddha Towers Circle-2(1) Moghalrajpuram Vijayawada Vijayawada [Pan : Ahqpg3076R] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) निर्धाऩरती की ओर से/ Assessee By : Shri G.V.N.Hari, Ar रधजस्व की ओर से/ Revenue By : Shri Ch.Sanjeev, Dr सुिवधई की तधरीख / Date Of Hearing : 06.09.2018 05.10.2018 घोर्णध की तधरीख/Date Of Pronouncement :

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri Ch.Sanjeev, DR
Section 133ASection 143(2)Section 148

…आयकर अपीलीय अधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री िी. दुगााराि,न्याधयक सदस्य एिं श्री धड.एस. सुन्दर ससह, लेखा सदस्य के समक्ष BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER& SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.380/Viz/2017& I.T.A.No.487-489/Viz/2017 (धििाारण िर्ा/A.Ys: 2012-13, 2008-09,2009-10 & 2011-12 respectively) Golla Narayana Rao Asst.Commissioner of Flat No.FF-4, D.No.32-15/1-16 Income Tax, Circle-2(1) Vijaya Shraddha Towers Vijayawada Moghalrajpuram Vs. Asst.Commissioner of Vijayawada Income Tax, Range-2 [PAN…

Golla Narayanarao, Vijayawada vs. Ad CIT, Vijayawada

ITA 489/VIZ/2017[2011-12]Status: DisposedITAT Visakhapatnam05 Oct 2018AY 2011-12

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.380/Viz/2017& I.T.A.No.487-489/Viz/2017 (धििाारण िर्ा/A.Ys: 2012-13, 2008-09,2009-10 & 2011-12 Respectively) Golla Narayana Rao Asst.Commissioner Of Flat No.Ff-4, D.No.32-15/1-16 Income Tax, Circle-2(1) Vijaya Shraddha Towers Vijayawada Moghalrajpuram Vs. Asst.Commissioner Of Vijayawada Income Tax, Range-2 [Pan : Ahqpg3076R] Vijayawada (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.Nos.433/Viz/2017, 499/Viz/2017 -503/Viz/2017 (निर्धारण वर्ा/A.Ys : 2012-13, 2008-09, 2011-12, 2011-12, 2012-13 & 2014-15 Respectively) Deputy.Commissioner Of Vs. Golla Narayana Rao Income Tax Flat No.Ff-4, D.No.32-15/1-16 Circle-2(1) Vijaya Shraddha Towers Vijayawada Moghalrajpuram Vijayawada [Pan : Ahqpg3076R] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection Nos.80-85/Viz/2017 (Arising Out Of I.T.A Nos.433/Viz/2017,499-503/Viz/2017 Respectively)’ Golla Narayana Rao Deputy.Commissioner Of Flat No.Ff-4, D.No.32-15/1-16 Income Tax Vijaya Shraddha Towers Circle-2(1) Moghalrajpuram Vijayawada Vijayawada [Pan : Ahqpg3076R] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) निर्धाऩरती की ओर से/ Assessee By : Shri G.V.N.Hari, Ar रधजस्व की ओर से/ Revenue By : Shri Ch.Sanjeev, Dr सुिवधई की तधरीख / Date Of Hearing : 06.09.2018 05.10.2018 घोर्णध की तधरीख/Date Of Pronouncement :

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri Ch.Sanjeev, DR
Section 133ASection 143(2)Section 148

…आयकर अपीलीय अधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री िी. दुगााराि,न्याधयक सदस्य एिं श्री धड.एस. सुन्दर ससह, लेखा सदस्य के समक्ष BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER& SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.380/Viz/2017& I.T.A.No.487-489/Viz/2017 (धििाारण िर्ा/A.Ys: 2012-13, 2008-09,2009-10 & 2011-12 respectively) Golla Narayana Rao Asst.Commissioner of Flat No.FF-4, D.No.32-15/1-16 Income Tax, Circle-2(1) Vijaya Shraddha Towers Vijayawada Moghalrajpuram Vs. Asst.Commissioner of Vijayawada Income Tax, Range-2 [PAN…

Golla Narayanarao, Vijayawada vs. ACIT, Vijayawada

ITA 488/VIZ/2017[2009-10]Status: DisposedITAT Visakhapatnam05 Oct 2018AY 2009-10

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.380/Viz/2017& I.T.A.No.487-489/Viz/2017 (धििाारण िर्ा/A.Ys: 2012-13, 2008-09,2009-10 & 2011-12 Respectively) Golla Narayana Rao Asst.Commissioner Of Flat No.Ff-4, D.No.32-15/1-16 Income Tax, Circle-2(1) Vijaya Shraddha Towers Vijayawada Moghalrajpuram Vs. Asst.Commissioner Of Vijayawada Income Tax, Range-2 [Pan : Ahqpg3076R] Vijayawada (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.Nos.433/Viz/2017, 499/Viz/2017 -503/Viz/2017 (निर्धारण वर्ा/A.Ys : 2012-13, 2008-09, 2011-12, 2011-12, 2012-13 & 2014-15 Respectively) Deputy.Commissioner Of Vs. Golla Narayana Rao Income Tax Flat No.Ff-4, D.No.32-15/1-16 Circle-2(1) Vijaya Shraddha Towers Vijayawada Moghalrajpuram Vijayawada [Pan : Ahqpg3076R] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection Nos.80-85/Viz/2017 (Arising Out Of I.T.A Nos.433/Viz/2017,499-503/Viz/2017 Respectively)’ Golla Narayana Rao Deputy.Commissioner Of Flat No.Ff-4, D.No.32-15/1-16 Income Tax Vijaya Shraddha Towers Circle-2(1) Moghalrajpuram Vijayawada Vijayawada [Pan : Ahqpg3076R] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) निर्धाऩरती की ओर से/ Assessee By : Shri G.V.N.Hari, Ar रधजस्व की ओर से/ Revenue By : Shri Ch.Sanjeev, Dr सुिवधई की तधरीख / Date Of Hearing : 06.09.2018 05.10.2018 घोर्णध की तधरीख/Date Of Pronouncement :

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri Ch.Sanjeev, DR
Section 133ASection 143(2)Section 148

…आयकर अपीलीय अधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री िी. दुगााराि,न्याधयक सदस्य एिं श्री धड.एस. सुन्दर ससह, लेखा सदस्य के समक्ष BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER& SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.380/Viz/2017& I.T.A.No.487-489/Viz/2017 (धििाारण िर्ा/A.Ys: 2012-13, 2008-09,2009-10 & 2011-12 respectively) Golla Narayana Rao Asst.Commissioner of Flat No.FF-4, D.No.32-15/1-16 Income Tax, Circle-2(1) Vijaya Shraddha Towers Vijayawada Moghalrajpuram Vs. Asst.Commissioner of Vijayawada Income Tax, Range-2 [PAN…

Golla Narayana Rao, Vijayawada vs. ACIT, Vijayawada

ITA 487/VIZ/2017[2008-09]Status: DisposedITAT Visakhapatnam05 Oct 2018AY 2008-09

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.380/Viz/2017& I.T.A.No.487-489/Viz/2017 (धििाारण िर्ा/A.Ys: 2012-13, 2008-09,2009-10 & 2011-12 Respectively) Golla Narayana Rao Asst.Commissioner Of Flat No.Ff-4, D.No.32-15/1-16 Income Tax, Circle-2(1) Vijaya Shraddha Towers Vijayawada Moghalrajpuram Vs. Asst.Commissioner Of Vijayawada Income Tax, Range-2 [Pan : Ahqpg3076R] Vijayawada (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.Nos.433/Viz/2017, 499/Viz/2017 -503/Viz/2017 (निर्धारण वर्ा/A.Ys : 2012-13, 2008-09, 2011-12, 2011-12, 2012-13 & 2014-15 Respectively) Deputy.Commissioner Of Vs. Golla Narayana Rao Income Tax Flat No.Ff-4, D.No.32-15/1-16 Circle-2(1) Vijaya Shraddha Towers Vijayawada Moghalrajpuram Vijayawada [Pan : Ahqpg3076R] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection Nos.80-85/Viz/2017 (Arising Out Of I.T.A Nos.433/Viz/2017,499-503/Viz/2017 Respectively)’ Golla Narayana Rao Deputy.Commissioner Of Flat No.Ff-4, D.No.32-15/1-16 Income Tax Vijaya Shraddha Towers Circle-2(1) Moghalrajpuram Vijayawada Vijayawada [Pan : Ahqpg3076R] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) निर्धाऩरती की ओर से/ Assessee By : Shri G.V.N.Hari, Ar रधजस्व की ओर से/ Revenue By : Shri Ch.Sanjeev, Dr सुिवधई की तधरीख / Date Of Hearing : 06.09.2018 05.10.2018 घोर्णध की तधरीख/Date Of Pronouncement :

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri Ch.Sanjeev, DR
Section 133ASection 143(2)Section 148

…आयकर अपीलीय अधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री िी. दुगााराि,न्याधयक सदस्य एिं श्री धड.एस. सुन्दर ससह, लेखा सदस्य के समक्ष BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER& SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.380/Viz/2017& I.T.A.No.487-489/Viz/2017 (धििाारण िर्ा/A.Ys: 2012-13, 2008-09,2009-10 & 2011-12 respectively) Golla Narayana Rao Asst.Commissioner of Flat No.FF-4, D.No.32-15/1-16 Income Tax, Circle-2(1) Vijaya Shraddha Towers Vijayawada Moghalrajpuram Vs. Asst.Commissioner of Vijayawada Income Tax, Range-2 [PAN…

DCIT, Circle2(1), Vijayawada vs. Sri Golla Narayana Rao, Vijayawada

ITA 433/VIZ/2017[2012-2013]Status: DisposedITAT Visakhapatnam05 Oct 2018AY 2012-2013

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.380/Viz/2017& I.T.A.No.487-489/Viz/2017 (धििाारण िर्ा/A.Ys: 2012-13, 2008-09,2009-10 & 2011-12 Respectively) Golla Narayana Rao Asst.Commissioner Of Flat No.Ff-4, D.No.32-15/1-16 Income Tax, Circle-2(1) Vijaya Shraddha Towers Vijayawada Moghalrajpuram Vs. Asst.Commissioner Of Vijayawada Income Tax, Range-2 [Pan : Ahqpg3076R] Vijayawada (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.Nos.433/Viz/2017, 499/Viz/2017 -503/Viz/2017 (निर्धारण वर्ा/A.Ys : 2012-13, 2008-09, 2011-12, 2011-12, 2012-13 & 2014-15 Respectively) Deputy.Commissioner Of Vs. Golla Narayana Rao Income Tax Flat No.Ff-4, D.No.32-15/1-16 Circle-2(1) Vijaya Shraddha Towers Vijayawada Moghalrajpuram Vijayawada [Pan : Ahqpg3076R] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection Nos.80-85/Viz/2017 (Arising Out Of I.T.A Nos.433/Viz/2017,499-503/Viz/2017 Respectively)’ Golla Narayana Rao Deputy.Commissioner Of Flat No.Ff-4, D.No.32-15/1-16 Income Tax Vijaya Shraddha Towers Circle-2(1) Moghalrajpuram Vijayawada Vijayawada [Pan : Ahqpg3076R] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) निर्धाऩरती की ओर से/ Assessee By : Shri G.V.N.Hari, Ar रधजस्व की ओर से/ Revenue By : Shri Ch.Sanjeev, Dr सुिवधई की तधरीख / Date Of Hearing : 06.09.2018 05.10.2018 घोर्णध की तधरीख/Date Of Pronouncement :

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri Ch.Sanjeev, DR
Section 133ASection 143(2)Section 148

…आयकर अपीलीय अधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री िी. दुगााराि,न्याधयक सदस्य एिं श्री धड.एस. सुन्दर ससह, लेखा सदस्य के समक्ष BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER& SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.380/Viz/2017& I.T.A.No.487-489/Viz/2017 (धििाारण िर्ा/A.Ys: 2012-13, 2008-09,2009-10 & 2011-12 respectively) Golla Narayana Rao Asst.Commissioner of Flat No.FF-4, D.No.32-15/1-16 Income Tax, Circle-2(1) Vijaya Shraddha Towers Vijayawada Moghalrajpuram Vs. Asst.Commissioner of Vijayawada Income Tax, Range-2 [PAN…