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 366,314 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

Anil Chaudhary, New Delhi vs. ACIT Central Circle-17, New Delhi

In the result, appeals filed by the assessee are allowed

ITA 2937/DEL/2023[2016-17]Status: DisposedITAT Delhi30 Aug 2024AY 2016-17

Bench: Shri S.Rifaur Rahman & Shri Anubhav Sharma

For Appellant: Shri Gautam Jain, AdvocateFor Respondent: Ms. Amisha Gupt, CIT DR
Section 127Section 143(2)Section 153ASection 153CSection 153DSection 69C

…ied upon to draw any adverse opinion. Reliance is placed on the following judgments: i) 328 ITR 384 (Del) CIT v. Dhingra Metal Works ii) 300 ITR 157 (Mad) CIT v. S. Khader Khan Son affirmed by the Apex Court in the case of CIT v. S Khader Khan Son reported in 352 ITR 480 iii) 263 ITR 101 (Ker) Paul Mathews and Sons v. CIT iv) 2 SOT 402 (Coch) Kurunnem Velil Financiers (P) Ltd. v. DCIT v) 394 ITR 383 (Raj) CIT vs. ARL Infratech Ltd. vi) 256 ITR 730 (Raj) CIT v. Mool Chand Salecha vii) 97 ITD 361 (Ahd) Ashok Manilal Thakkar v. ACIT 14 THAT EVEN OTHERWISE ONCE THE STATEMENT WAS RETRACTED NO FURTHER ADDITIONS CAN BE…

Anil Chaudhary, New Delhi vs. ACIT Central Circle-17, New Delhi

In the result, appeals filed by the assessee are allowed

ITA 2936/DEL/2023[2015-16]Status: DisposedITAT Delhi30 Aug 2024AY 2015-16

Bench: Shri S.Rifaur Rahman & Shri Anubhav Sharma

For Appellant: Shri Gautam Jain, AdvocateFor Respondent: Ms. Amisha Gupt, CIT DR
Section 127Section 143(2)Section 153ASection 153CSection 153DSection 69C

…ied upon to draw any adverse opinion. Reliance is placed on the following judgments: i) 328 ITR 384 (Del) CIT v. Dhingra Metal Works ii) 300 ITR 157 (Mad) CIT v. S. Khader Khan Son affirmed by the Apex Court in the case of CIT v. S Khader Khan Son reported in 352 ITR 480 iii) 263 ITR 101 (Ker) Paul Mathews and Sons v. CIT iv) 2 SOT 402 (Coch) Kurunnem Velil Financiers (P) Ltd. v. DCIT v) 394 ITR 383 (Raj) CIT vs. ARL Infratech Ltd. vi) 256 ITR 730 (Raj) CIT v. Mool Chand Salecha vii) 97 ITD 361 (Ahd) Ashok Manilal Thakkar v. ACIT 14 THAT EVEN OTHERWISE ONCE THE STATEMENT WAS RETRACTED NO FURTHER ADDITIONS CAN BE…

Anil Chaudhary, New Delhi vs. ACIT Central Circle-17, New Delhi

In the result, appeals filed by the assessee are allowed

ITA 2935/DEL/2023[2014-15]Status: DisposedITAT Delhi30 Aug 2024AY 2014-15

Bench: Shri S.Rifaur Rahman & Shri Anubhav Sharma

For Appellant: Shri Gautam Jain, AdvocateFor Respondent: Ms. Amisha Gupt, CIT DR
Section 127Section 143(2)Section 153ASection 153CSection 153DSection 69C

…ied upon to draw any adverse opinion. Reliance is placed on the following judgments: i) 328 ITR 384 (Del) CIT v. Dhingra Metal Works ii) 300 ITR 157 (Mad) CIT v. S. Khader Khan Son affirmed by the Apex Court in the case of CIT v. S Khader Khan Son reported in 352 ITR 480 iii) 263 ITR 101 (Ker) Paul Mathews and Sons v. CIT iv) 2 SOT 402 (Coch) Kurunnem Velil Financiers (P) Ltd. v. DCIT v) 394 ITR 383 (Raj) CIT vs. ARL Infratech Ltd. vi) 256 ITR 730 (Raj) CIT v. Mool Chand Salecha vii) 97 ITD 361 (Ahd) Ashok Manilal Thakkar v. ACIT 14 THAT EVEN OTHERWISE ONCE THE STATEMENT WAS RETRACTED NO FURTHER ADDITIONS CAN BE…

Dhruv Buildcon and Designers Private Limited, Kota Rajasthan vs. ACIT, DCIT, Central Circle, Kota, Kota Rajasthan

In the result the appeal of the assessee is partly allowed

ITA 473/JPR/2024[2017-18]Status: DisposedITAT Jaipur27 Aug 2024AY 2017-18

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri P.C. Parwal (C.A)For Respondent: Shri Rajesh Kumar Meena (Addl. CIT)
Section 115BSection 129Section 133ASection 142Section 142(1)Section 143(2)Section 143(3)Section 271A

…ent has not been retracted. It is submitted that statement has been recorded by the AO during course of survey u/s 133A of the Act. The statement recorded during survey has no evidentiary value as held by Hon'ble Supreme Court in case of CIT Vs. S. Khader Son 352 ITR 480 where it was held that section 133A does not empower any income tax authority to examine any person on oath and thus any such statement has no evidentiary value. Further when assessee has not included the amount surrendered by its Director in the return of income, it in itself means that statement is retracted. Hence the addition confirmed by Ld.…

M/S Headmaster Saloon Pvt.Ltd., Chandigarh vs. DCIT-Circle-1(1), Chandigarh

In the result, appeal of the assessee is allowed for statistical purposes

ITA 111/CHANDI/2020[2014-15]Status: DisposedITAT Chandigarh21 Aug 2024AY 2014-15

Bench: SHRI. VIKRAM SINGH YADAV (Accountant Member), SHRI. PARESH M. JOSHI (Judicial Member)

For Appellant: Shri Tejmohan Singh, AdvocateFor Respondent: Shri Manpreet Duggal, JCIT, Sr. DR
Section 133ASection 142(1)Section 143(1)Section 143(2)Section 250(6)Section 253

…आयकर अपीलीय अिधकरण,च"ीगढ़ "ायपीठ “ए” , च"ीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH HEARING THROUGH: PHYSICAL MODE "ी िव"म िसंह यादव, लेखा सद" एवं "ी परेश म. जोशी, "ाियक सद" BEFORE: SHRI. VIKRAM SINGH YADAV, AM & SHRI. PARESH M. JOSHI, JM आयकर अपील सं./ ITA NO. 111/Chd/2020 िनधा"रण वष" / Assessment Year : 2014-15 M/s Headmaster Saloon Pvt. Ltd. बनाम The DCIT SCO 16-17, Sector 8C, Chandigarh Circle 1(1), Chandigarh "ायी लेखा सं./PAN NO: AABCH2736C अपीलाथ"/Appellant ""थ"/Respondent िनधा"रती की ओर से/Assessee by : Shri Tejmohan Singh, Advocate राज" की ओर से/ Revenue by : Shri Manpreet…

Assistant Commissioner of Income Tax, Central Circle, Kota vs. Nisha Jain, Kota

In the result, the appeal of the Revenue is dismissed with no orders as to cost

ITA 378/JPR/2024[2017-18]Status: DisposedITAT Jaipur05 Aug 2024AY 2017-18
For Appellant: Shri Mahendra Gargieya AdvFor Respondent: Shri A.S. Nehra, Addl. CIT-DR fu/kZkfjrh dh vksj ls@
Section 131

…) is equivalent to statement recorded u/s 131 is a gross misinterpretation of the provisions. 6.3 Reliance placed on: 6.3.1 CIT v. Khader Khan Son (2008) 300 ITR 157 (Mad.) (HC). Affirmed by Apex Court in, CIT v. S. Khader Khan Son (2012) 210 Taxman 248(2013) 352 ITR 480 (SC) / (2012) 25 taxmann.com 413 (SC). 6.3.2 Moreover in a comparatively recent case of Pr. CIT, Central -2, New Delhi v. Meeta Gutgutia [2017] 82 taxmann.com 287 (Delhi) Hon’ble Delhi High Court referred to the decision of the Kerala High Court in Paul Mathews & Sons v. CIT [2003] 263 ITR 101/129 Taxman 416 and of the Madras High Court in S. Kha…

Assistant Commissioner of Income Tax, Central Circle, Kota vs. Nisha Jain, Kota

In the result, the appeal of the Revenue is dismissed with no orders as to cost

ITA 377/JPR/2024[2015-16]Status: DisposedITAT Jaipur05 Aug 2024AY 2015-16

Bench: SHRI SANDEEP GOSAIN (Judicial Member), DR MITHA LAL MEENA (Accountant Member)

For Appellant: Shri Mahendra Gargieya AdvFor Respondent: Shri A.S. Nehra, Addl. CIT-DR fu/kZkfjrh dh vksj ls@
Section 131Section 131(1)Section 133A

…) is equivalent to statement recorded u/s 131 is a gross misinterpretation of the provisions. 2.3 Reliance placed on: 2.3.1 CIT v. Khader Khan Son (2008) 300 ITR 157 (Mad.) (HC). Affirmed by Apex Court in, CIT v. S. Khader Khan Son (2012) 210 Taxman 248(2013) 352 ITR 480 (SC) / (2012) 25 taxmann.com 413 (SC). 16 ACIT, CENTRAL CIRCLE, KOTA VS NISHA JAIN, KOTA 2.3.2 Moreover in a comparatively recent case of Pr. CIT, Central -2, New Delhi v. Meeta Gutgutia [2017] 82 taxmann.com 287 (Delhi) Hon’ble Delhi High Court referred to the decision of the Kerala High Court in Paul Mathews & Sons v. CIT [2003] 263 ITR 101/1…

Sheetal Collection, Jalgaon vs. DCIT, Circle-2, Jalgaon

ITA 1074/PUN/2024[2014-15]Status: DisposedITAT Pune01 Aug 2024AY 2014-15

Bench: Hon’Ble Shri G. D. Padmahshali & Shri Vinay Bhamoreassessment Year : 2014-15 M/S Sheetal Collection Shop No. 16, Fule Market, Jalgaon-425001 Pan: Acifs1530K. . . . . . . . Appellant V/S Dy. Commissioner Of Income Tax, Circle-2, Jalgaon. . . . . . . . Respondent Appearances Assessee By : Mr V V Kawdia [‘Ld. Ar’] Revenue By : Mr Umashankar Prasad [‘Ld. Dr’] Date Of Conclusive Hearing : 25/07/2024 Date Of Pronouncement : 01/08/2024 Order Per G. D. Padmahshali, Am; Against Din & Order No. Itba/Apl/S/250/2023-24/1063185555(1) Dt. 22/03/2024 Passed U/S 250 Of The Income-Tax Act, 1961 [‘The Act’ Hereinafter] Passed By The Commissioner Of Income Tax Appeal-11 Pune [‘Cit(A)’ Hereinafter] Which In Turn Arisen Out Of Order Of Assessment Passed U/S 143(3) Of The Act By The Dy. Commissioner Of Income Tax, Circle-2, Jalgaon [‘Ao’ Hereinafter] Anent To Assessment Year 2014-15 [‘Ay’ Hereinafter] The Assessee Is In Appeal. 2. Tersely Stated The Facts Of The Case Are That; 2.1 The Assessee Is A Partnership Firm & Engaged In Retail Trading Business Of Readymade Garments. During The Year Under Consideration A Survey Action U/S 133A Of The Act On The Assessee Firm Was Carried Out & A Statement Of Its Partner Was Recorded. In Answering To Question Number 16 The Partner Declared/Admitted Certain

For Appellant: Mr V V Kawdia [‘Ld. AR’]For Respondent: Mr Umashankar Prasad [‘Ld. DR’]
Section 132(4)Section 133ASection 139(1)Section 143(2)Section 143(3)Section 250

…, and no such authorisation has been expressly provided in section 133A of the Act. The question of entitlement to record the statement on oath in the course of survey operation is put to rest by the Hon’ble Supreme Court in ‘CIT Vs S. Khader Khan Son’ [2012, 352 ITR 480] whereby it is settled that, section 133A of the Act does not empower tax authorities to examine any person on oath, therefore, statement obtained thereunder would not automatically bind the assessee. 6. In the instant case, admittedly the partner of the assessee firm in a statement recorded u/s 133A of the Act has admitted the impugned sum as an…

DCIT CC 4 (4), Mumbai vs. Sanman Trade Impex Limited, Mumbai

In the result, appeals of the Revenue are dismissed dismissed whereas appeals of the assessee are partly allowed appeals of the assessee are partly allowed

ITA 3606/MUM/2023[2014-15]Status: DisposedITAT Mumbai24 Jul 2024AY 2014-15

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail ()

For Appellant: Dr. Kishor Dhule, CIT-DRFor Respondent: Mr. Rakesh Joshi
Section 143(3)Section 69C

…05, 3603, 3602, 3614 & 3610, 3606, 3605, 3603, 3602, 3614 & 3610, 3601/MUM/2023 appellant has relied on the appellant has relied on the judgment of Hon'ble Supreme Court in the case judgment of Hon'ble Supreme Court in the case of CIT vs. S. Khader Khan Son, 352 ITR 480 and judgment of Hon' of CIT vs. S. Khader Khan Son, 352 ITR 480 and judgment of Hon' of CIT vs. S. Khader Khan Son, 352 ITR 480 and judgment of Hon'ble Madras High Court in the case of CIT vs. S. Khader Khan Son, 300 ITR Madras High Court in the case of CIT vs. S. Khader Khan Son, 300 ITR Madras High Court in the case of CIT vs. S. Khader Khan So…

DCIT CC 4 (4), Mumbai vs. Sanman Trade Impex Limited, Mumbai

In the result, appeals of the Revenue are dismissed dismissed whereas appeals of the assessee are partly allowed appeals of the assessee are partly allowed

ITA 3605/MUM/2023[2015-16]Status: DisposedITAT Mumbai24 Jul 2024AY 2015-16

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail ()

For Appellant: Dr. Kishor Dhule, CIT-DRFor Respondent: Mr. Rakesh Joshi
Section 143(3)Section 69C

…05, 3603, 3602, 3614 & 3610, 3606, 3605, 3603, 3602, 3614 & 3610, 3601/MUM/2023 appellant has relied on the appellant has relied on the judgment of Hon'ble Supreme Court in the case judgment of Hon'ble Supreme Court in the case of CIT vs. S. Khader Khan Son, 352 ITR 480 and judgment of Hon' of CIT vs. S. Khader Khan Son, 352 ITR 480 and judgment of Hon' of CIT vs. S. Khader Khan Son, 352 ITR 480 and judgment of Hon'ble Madras High Court in the case of CIT vs. S. Khader Khan Son, 300 ITR Madras High Court in the case of CIT vs. S. Khader Khan Son, 300 ITR Madras High Court in the case of CIT vs. S. Khader Khan So…

DCIT CC 4(4), Mumbai vs. Sanman Trade Impex Limited, Mumbai

In the result, appeals of the Revenue are dismissed dismissed whereas appeals of the assessee are partly allowed appeals of the assessee are partly allowed

ITA 3603/MUM/2023[2016-17]Status: DisposedITAT Mumbai24 Jul 2024AY 2016-17

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail ()

For Appellant: Dr. Kishor Dhule, CIT-DRFor Respondent: Mr. Rakesh Joshi
Section 143(3)Section 69C

…05, 3603, 3602, 3614 & 3610, 3606, 3605, 3603, 3602, 3614 & 3610, 3601/MUM/2023 appellant has relied on the appellant has relied on the judgment of Hon'ble Supreme Court in the case judgment of Hon'ble Supreme Court in the case of CIT vs. S. Khader Khan Son, 352 ITR 480 and judgment of Hon' of CIT vs. S. Khader Khan Son, 352 ITR 480 and judgment of Hon' of CIT vs. S. Khader Khan Son, 352 ITR 480 and judgment of Hon'ble Madras High Court in the case of CIT vs. S. Khader Khan Son, 300 ITR Madras High Court in the case of CIT vs. S. Khader Khan Son, 300 ITR Madras High Court in the case of CIT vs. S. Khader Khan So…

Sanman Trade Impex Limited, Mumbai vs. Assistant Commissioner of Income Tax-Central Circle 4(4), Mumbai

In the result, appeals of the Revenue are dismissed dismissed whereas appeals of the assessee are partly allowed appeals of the assessee are partly allowed

ITA 3474/MUM/2023[2015-16]Status: DisposedITAT Mumbai24 Jul 2024AY 2015-16

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail ()

For Appellant: Dr. Kishor Dhule, CIT-DRFor Respondent: Mr. Rakesh Joshi
Section 143(3)Section 69C

…05, 3603, 3602, 3614 & 3610, 3606, 3605, 3603, 3602, 3614 & 3610, 3601/MUM/2023 appellant has relied on the appellant has relied on the judgment of Hon'ble Supreme Court in the case judgment of Hon'ble Supreme Court in the case of CIT vs. S. Khader Khan Son, 352 ITR 480 and judgment of Hon' of CIT vs. S. Khader Khan Son, 352 ITR 480 and judgment of Hon' of CIT vs. S. Khader Khan Son, 352 ITR 480 and judgment of Hon'ble Madras High Court in the case of CIT vs. S. Khader Khan Son, 300 ITR Madras High Court in the case of CIT vs. S. Khader Khan Son, 300 ITR Madras High Court in the case of CIT vs. S. Khader Khan So…

Sanman Trade Impex Limited, Mumbai vs. Assistant Commissioner of Income Taxcentral Circle-4(4), Mumbai

In the result, appeals of the Revenue are dismissed whereas

ITA 3471/MUM/2023[2020-21]Status: DisposedITAT Mumbai24 Jul 2024AY 2020-21

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail ()

For Appellant: Mr. Rakesh JoshiFor Respondent: Dr. Kishor Dhule, CIT-DR
Section 10ASection 115JSection 143(3)Section 147Section 149Section 151Section 69C

…e transactions. 14.1. One of the contentions of the appellant is statement recorded under survey does not have evidentiary value. Towards this purpose the appellant has relied on the judgment of Hon'ble Supreme Court in the case of CIT vs. S. Khader Khan Son, 352 ITR 480 and judgment of Hon'ble Madras High Court in the case of CIT vs. S. Khader Khan Son, 300 ITR 157. The only finding given therein is that the statement obtained u/s. 133A could not automatically bind the assessee. Thus, what is required for implicating someone is that there has to be independent material and not merely the statement. In this regar…

Sanman Trade Impex Limited, Mumbai vs. Assistant Commissioner of Income Tax- Central Circle 4(4), Mumbai

In the result, appeals of the Revenue are dismissed dismissed whereas appeals of the assessee are partly allowed appeals of the assessee are partly allowed

ITA 3470/MUM/2023[2021-22]Status: DisposedITAT Mumbai24 Jul 2024AY 2021-22

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail ()

For Appellant: Dr. Kishor Dhule, CIT-DRFor Respondent: Mr. Rakesh Joshi
Section 143(3)Section 69C

…05, 3603, 3602, 3614 & 3610, 3606, 3605, 3603, 3602, 3614 & 3610, 3601/MUM/2023 appellant has relied on the appellant has relied on the judgment of Hon'ble Supreme Court in the case judgment of Hon'ble Supreme Court in the case of CIT vs. S. Khader Khan Son, 352 ITR 480 and judgment of Hon' of CIT vs. S. Khader Khan Son, 352 ITR 480 and judgment of Hon' of CIT vs. S. Khader Khan Son, 352 ITR 480 and judgment of Hon'ble Madras High Court in the case of CIT vs. S. Khader Khan Son, 300 ITR Madras High Court in the case of CIT vs. S. Khader Khan Son, 300 ITR Madras High Court in the case of CIT vs. S. Khader Khan So…

M/S. Atri Developers, Ahmedabad vs. The Dy. Commissioner of Income Tax, Circle-3(3), Ahmedabad

Appeal is dismissed

ITA 2859/AHD/2016[2013-14]Status: DisposedITAT Ahmedabad23 Jul 2024AY 2013-14

Bench: Smt.Annapurna Gupta & Shri T.R. Senthil Kumarassessment Year : 2013-14 The Dcit, Cir.3(3) M/S.Atri Developers Ahmedabad. Vs 19, Ambalal House Mayur Park Society Satellite Road Ahmedabad. Pan : Aatfa 1086 D Assessment Year : 2013-14 M/S.Atri Developers The Dcit, Cir.3(3) 19, Ambalal House Vs Ahmedabad. Mayur Park Society Satellite Road Ahmedabad. Pan : Aatfa 1086 D

For Appellant: Shri Mohit Balani, ARFor Respondent: Shri Prateek Sharma, Sr.DR
Section 133ASection 250

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ ‘C’ अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD ] ] BEFORE SMT.ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND SHRI T.R. SENTHIL KUMAR, JUDICIAL MEMBER Assessment Year : 2013-14 The DCIT, Cir.3(3) M/s.Atri Developers Ahmedabad. Vs 19, Ambalal House Mayur Park Society Satellite Road Ahmedabad. PAN : AATFA 1086 D Assessment Year : 2013-14 M/s.Atri Developers The DCIT, Cir.3(3) 19, Ambalal House Vs Ahmedabad. Mayur Park Society…

The Dy. Commissioner of Income Tax Circle-3(3), Ahmedabad vs. M/S. Atri Developers, Ahmedabad

Appeal is dismissed

ITA 2855/AHD/2016[2013-14]Status: DisposedITAT Ahmedabad23 Jul 2024AY 2013-14

Bench: Smt.Annapurna Gupta & Shri T.R. Senthil Kumarassessment Year : 2013-14 The Dcit, Cir.3(3) M/S.Atri Developers Ahmedabad. Vs 19, Ambalal House Mayur Park Society Satellite Road Ahmedabad. Pan : Aatfa 1086 D Assessment Year : 2013-14 M/S.Atri Developers The Dcit, Cir.3(3) 19, Ambalal House Vs Ahmedabad. Mayur Park Society Satellite Road Ahmedabad. Pan : Aatfa 1086 D

For Appellant: Shri Mohit Balani, ARFor Respondent: Shri Prateek Sharma, Sr.DR
Section 133ASection 250

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ ‘C’ अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD ] ] BEFORE SMT.ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND SHRI T.R. SENTHIL KUMAR, JUDICIAL MEMBER Assessment Year : 2013-14 The DCIT, Cir.3(3) M/s.Atri Developers Ahmedabad. Vs 19, Ambalal House Mayur Park Society Satellite Road Ahmedabad. PAN : AATFA 1086 D Assessment Year : 2013-14 M/s.Atri Developers The DCIT, Cir.3(3) 19, Ambalal House Vs Ahmedabad. Mayur Park Society…

Honda Trading Asia Co. Ltd., Thailand vs. DCIT, Intl. Taxation Circle, Noida

ITA 7276/DEL/2018[2015-16]Status: DisposedITAT Delhi23 Jul 2024AY 2015-16

Bench: Shri G.S.Pannu, Hon’Ble & Shri Anubhav Sharma

Section 12Section 143(2)Section 143(3)Section 144CSection 144C(1)Section 234ASection 234D

…e 10 available with the AO to demonstrate that expatriates are carrying out business of the Appellant. It was submitted that any order based on survey statements only, is bad, in law as per the Hon’ble Supreme Court judgment in case of CIT v. Khader Khan Son (254 CTR 228)(SC) and CBDT Circular No. 286/2/2003-IT (Inv) dated 10 March 2003. It was also submitted by Ld. Sr. Counsel that even the survey statements on which AO has heavily relied does not have any whisper that these employees of HCIL were carrying out the business of the Appellant. It was further submitted by Ld. Sr. Counsel that the evidence of Appella…

Honda Trading Asia Co. Ltd., New Delhi vs. DCIT, Noida

ITA 1160/DEL/2015[2010-11]Status: DisposedITAT Delhi23 Jul 2024AY 2010-11

Bench: Shri G.S.Pannu, Hon’Ble & Shri Anubhav Sharma

Section 12Section 143(2)Section 143(3)Section 144CSection 144C(1)Section 234ASection 234D

…e 10 available with the AO to demonstrate that expatriates are carrying out business of the Appellant. It was submitted that any order based on survey statements only, is bad, in law as per the Hon’ble Supreme Court judgment in case of CIT v. Khader Khan Son (254 CTR 228)(SC) and CBDT Circular No. 286/2/2003-IT (Inv) dated 10 March 2003. It was also submitted by Ld. Sr. Counsel that even the survey statements on which AO has heavily relied does not have any whisper that these employees of HCIL were carrying out the business of the Appellant. It was further submitted by Ld. Sr. Counsel that the evidence of Appella…

Veenapani Investments Private Limited, Mumbai vs. ITO 13(3)(1), Mumbai

ITA 193/MUM/2024[2013-14]Status: DisposedITAT Mumbai16 Jul 2024AY 2013-14

Bench: Shri Pavan Kumar Gadale & Shri Girish Agrawalito 13(3)(1), Veenapani Investments Vs. Aayakar Bhavan, Private Limted, Mumbai.400020. Flat No. 302, B–Wing, Garden Court Co–Op Society Ltd, Amrutwani Road, Bhayender (W), Mumbai-401101. Pan/Gir No. Aaccv1684Q (अपीलाथ"/Applicant) (""यथ"/Respondent)

Section 143(3)Section 148Section 271(1)(c)Section 68

…admission is an extremely important piece of evidence but it cannot be said that it is conclusive. It is open to the person who made admission to show that it is incorrect." Similar observations were made by the Hon'ble Apex Court in the case of S. Kadar Khan 352 ITR 480 (SC) that the statements obtained in the course of survey de hors corroborative evidence cannot be conclusively proof for making the additions. Furthermore, the ld. CIT(A) by referring to the statements of Shri Rakesh Doshi has given a finding that his admission was not with relation to unsecured loans obtained by the assessee from the concerned…

Mohammed Ibrabim Mohideen, Kerala vs. Asst. Commissioner of Income Tax, Central Circle-2, Mangaluru

In the result, appeal of the assessee in ITA

ITA 486/BANG/2024[2018-19]Status: DisposedITAT Bangalore08 Jul 2024AY 2018-19

Bench: Shri Chandra Poojari & Shri Keshav Dubey

For Appellant: Smt. Sheetal Borkar, A.RFor Respondent: Shri D.K. Mishra, D.R
Section 153ASection 69B

…of Ld, CIT(Ex) assessee preferred an appeal who directed the Revenue to provide an opportunity of cross-examination to assessee. Accordingly, appeal was allowed for statistical purpose." 4.28 We further rely in the case CIT Vs. S. Khader Khan Son reported in 352 ITR 480 (SC) where the Hon'ble Supreme Court has held that: -"Section 133A does not empower any IT authority to examine any person on oath, hence, any such statement has no evidentiary value and any admission made during such statement cannot, by itself, be made the basis for addition." 4.29 We also rely on the decision of the Hon'ble Tribunal in the ca…