Commissioner of Income-tax v. MAC Public Charitable Trust

144 Taxmann.com 54High Court2022#2108 most cited

What is Commissioner of Income-tax v. MAC Public Charitable Trust authority for?

Additions to income based on statements recorded under Section 132(4) during a search operation are valid, even if later retracted, provided the additions are supported by corroborative seized material and other evidence establishing unaccounted income or transactions.

55

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2023 to 2026.

Also referred to as

Commissioner of Income-tax v. MAC Public Charitable Trust · CIT v. MAC Public Charitable Trust · Search assessment · Section 153A · Section 132(4) statement · Retraction of statement · Surrender of income · Additions based on seized material · Unaccounted income during search · Evidentiary value of statement · Unexplained cash sales · 144 Taxmann.com 54

Also reported as

450 ITR 368

Sections most often in play

Section 143(3)Section 132(4)Section 142(1)Section 143(2)Section 153ASection 139Section 69CSection 153C
Read the full judgment

Issues it is cited on

surrender of incomeretraction of statementsection 158b(b)jewellery found during searchsection 158bbsection 158bb(1)section 131(1a)retracted statementstatement under section 132(4)section 292cunexplained jewellerysection 158bc

Judgments citing Commissioner of Income-tax v. MAC Public Charitable Trust

Sh. Parshotam Lal, Ludhiana vs. DCIT, CC-1, Ludhiana

In the result, we upheld the addition totaling to Rs 18,31,800/- towards cash seized u/s 69A in A

ITA 106/CHANDI/2023[2015-16]Status: DisposedITAT Chandigarh15 Apr 2024AY 2015-16

Bench: SHRI. AAKASH DEEP JAIN (Vice President), SHRI. VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Sudhir Sehgal, Advocate and Shri Rishabh Marwah, C.AFor Respondent: Smt. Kusum, CIT, DR
Section 115BSection 69A

…आयकर अपीलीय अिधकरण,च"डीगढ़ "यायपीठ “बी” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH HEARING THROUGH: PHYSICAL MODE "ी आकाश दीप जैन, उपा"य" एवं "ी िव"म "सह यादव, लेखा सद"य BEFORE: SHRI. AAKASH DEEP JAIN, VP & SHRI. VIKRAM SINGH YADAV, AM आयकर अपील सं./ ITA NO. 105 To 111/Chd/2023 िनधा"रण वष" / Assessment Year : 2014-15 To 2020-21 Shri Parshotam Lal बनाम The DCIT S/o Shri Raj Kumar Central Circle-1, Ludhiana H.No. 8/152, Mandi Mullanpur, Ludhiana – 141101, Punjab "थायी लेखा सं./PAN NO: BCPPL1074H अपीलाथ"/Appellant ""यथ"/Respondent िनधा"रती क" ओर से/Assessee by : Shri Sudhir Sehga…

Sh. Parshotam Lal, Ludhiana vs. DCIT, CC-1, Ludhiana

In the result, we upheld the addition totaling to Rs 18,31,800/- towards cash seized u/s 69A in A

ITA 105/CHANDI/2023[2014-15]Status: DisposedITAT Chandigarh15 Apr 2024AY 2014-15

Bench: SHRI. AAKASH DEEP JAIN (Vice President), SHRI. VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Sudhir Sehgal, Advocate and Shri Rishabh Marwah, C.AFor Respondent: Smt. Kusum, CIT, DR
Section 115BSection 69A

…आयकर अपीलीय अिधकरण,च"डीगढ़ "यायपीठ “बी” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH HEARING THROUGH: PHYSICAL MODE "ी आकाश दीप जैन, उपा"य" एवं "ी िव"म "सह यादव, लेखा सद"य BEFORE: SHRI. AAKASH DEEP JAIN, VP & SHRI. VIKRAM SINGH YADAV, AM आयकर अपील सं./ ITA NO. 105 To 111/Chd/2023 िनधा"रण वष" / Assessment Year : 2014-15 To 2020-21 Shri Parshotam Lal बनाम The DCIT S/o Shri Raj Kumar Central Circle-1, Ludhiana H.No. 8/152, Mandi Mullanpur, Ludhiana – 141101, Punjab "थायी लेखा सं./PAN NO: BCPPL1074H अपीलाथ"/Appellant ""यथ"/Respondent िनधा"रती क" ओर से/Assessee by : Shri Sudhir Sehga…

M/S Mars Coionizer P Ltd, Raipur vs. ACIT Central -II, Raipur

Appeal is allowed in terms mentioned above

ITA 113/IND/2020[2013-14]Status: DisposedITAT Indore04 Apr 2024AY 2013-14

Bench: Shri Vijay Pal Rao & Shri B.M. Biyaniassessment Year: 2013-14 M/S. Mars Colonizer Acit, Central-2, Private Limited, Bhopal C/O Hotel Amit Regency, बनाम/ Saibaba Complex, Vs. Moti Bag Chowk, Raipur (Appellant/Assessee) (Respondent/Revenue) Pan: Aafca 6847 B Assessee By Shri Hitesh Chimnani & Shri Yash Kukreja, Ars Revenue By Shri Ashish Porwal, Sr. Dr Date Of Hearing 08.02.2024 Date Of Pronouncement 04.04.2024

Section 132Section 133ASection 143(2)Section 143(3)

…Bannalal Jat Constructions (P) Ltd. Vs. ACIT (2019) 106 Taxmann.com 128 (SC) (vii) Roshan Lal Sanchiti Vs. PCIT (2023) 150 Taxmann.com 228 (SC) (viii) Thiru A.J. Ramesh Kumar Vs. DCIT (2022) 139 Taxmann.com 190 (Madras HC) (ix) CIT Vs. MAC Public Trust (2022) 144 Taxmann.com 54 (Madras HC) 13. In rejoinder, Ld. AR made following submissions: (i) That the AO issued first-query letter u/s 142(1) dated 17.12.2015 fixing the hearing on 04.01.2016. This fact is clearly borne out of the first para of assessment-order itself. The assessee immediately consulted the new counsel and the new counsel filed application da…

Sh. Lachhman Dass Bansal, Barnala vs. DCIT, Central Circle, Patiala

The appeal of the assessee is partly allowed

ITA 34/CHANDI/2023[2018-19]Status: DisposedITAT Chandigarh12 Jan 2024AY 2018-19

Bench: SHRI. AAKASH DEEP JAIN (Vice President), SHRI. VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Smt. Amanpreet Kaur, Sr. D.R
Section 115BSection 133ASection 143(1)Section 143(2)Section 69Section 69A

…आयकर अपीलीय अिधकरण,च"डीगढ़ "यायपीठ “ए” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH "ी आकाश दीप जैन, उपा"य" एवं "ी िव"म "सह यादव, लेखा सद"य BEFORE: SHRI. AAKASH DEEP JAIN, VP & SHRI. VIKRAM SINGH YADAV, AM आयकर अपील सं./ ITA NO. 34/Chd/2023 िनधा"रण वष" / Assessment Year : 2018-19 Shri Lachhman Dass Bansal बनाम The DCIT Prop. M/s Yuvraj Plastics Central Circle, Patiala Opposite Prabhat Cinema, Barnala- 148101, Punjab "थायी लेखा सं./PAN NO: AACCA9036F अपीलाथ"/Appellant ""यथ"/Respondent िनधा"रती क" ओर से/Assessee by : Shri Sudhir Sehgal, Advocate राज"व क" ओर से/ Revenue by : Smt. A…

Assiatant Commissioner of Income Tax Phagwara Circle, Phagwara vs. Shri Harmesh Kumar, Phillaur

In the result, these appeals are allowed for statistical purposes

ITA 42/ASR/2018[2014-15]Status: DisposedITAT Amritsar10 Nov 2023AY 2014-15

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: None (Written submission)For Respondent: Sh. Dr. Vedanshu Tripathi, CIT DR
Section 133A

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No. 40/Asr/2018 Assessment Year: 2014-15 Assistant Commissioner of Vs. Sh. Chuni Lal Gaba Income Tax, Phagwara Circle, S/o Sh. Mehnga Ram Phagwara Dilbagh Colony, Goraya, Tehsil Phillaur, Jalandhar [PAN: AAGPL 8510L] (Appellant (Respondent) I.T.A. No. 41/Asr/2018 Assessment Year: 2014-15 Assistant Commissioner of Vs. Sh. Gurmesh Kumar Income Tax, Phagwara Circle, S/o Sh. Chuni Lal, G.T. Phagwara Road, Dilbagh Colony, Bada Pind Road, Goraya, Jalandhar [PAN: AG…

Assistant Commissioner of Income Tax, Phagwara Circle, Phagwara vs. Shri Chuni Lal, Phillaur

In the result, these appeals are allowed for statistical purposes

ITA 40/ASR/2018[2014-15]Status: DisposedITAT Amritsar10 Nov 2023AY 2014-15

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

For Appellant: None (Written submission)For Respondent: Sh. Dr. Vedanshu Tripathi, CIT DR
Section 133A

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No. 40/Asr/2018 Assessment Year: 2014-15 Assistant Commissioner of Vs. Sh. Chuni Lal Gaba Income Tax, Phagwara Circle, S/o Sh. Mehnga Ram Phagwara Dilbagh Colony, Goraya, Tehsil Phillaur, Jalandhar [PAN: AAGPL 8510L] (Appellant (Respondent) I.T.A. No. 41/Asr/2018 Assessment Year: 2014-15 Assistant Commissioner of Vs. Sh. Gurmesh Kumar Income Tax, Phagwara Circle, S/o Sh. Chuni Lal, G.T. Phagwara Road, Dilbagh Colony, Bada Pind Road, Goraya, Jalandhar [PAN: AG…

DCIT, Chennai vs. M/S Sindhi Educational Society ( Madras ), Chennai

In the result, appeals filed by the Revenue for all the assessment

ITA 981/CHNY/2022[2019-2020]Status: DisposedITAT Chennai15 Sept 2023AY 2019-2020

Bench: Shri. V. Durga Rao, Hon’Ble & Shri. Manjunatha. G, Hon’Ble

For Respondent: Mr.P. Sajit Kumar, JCIT
Section 11Section 11(1)(d)Section 2(24)(iia)

…ming back to the decision relied upon by the Ld. DR present for the Revenue. The Ld. DR heavily relied upon the decision of the Hon’ble ITA Nos.975 to 981/Chny/2022 :: 30 :: High Court of Madras in the case of CIT v. MAC Public Charitable Trust reported in 450 ITR 368 (Mad.) (HC). The Ld. DR took us to the decision and more particularly Para No.65 and argued that in order to be any donations voluntary contributions, said donations had to be made willingly and without compulsion and the money was to be gifted or given graciously without consideration and in the present case, those conditions are not satisfi…

DCIT, Chennai vs. M/S Sindhi Educational Society ( Madras ), Chennai

In the result, appeals filed by the Revenue for all the assessment

ITA 980/CHNY/2022[2018-2019]Status: DisposedITAT Chennai15 Sept 2023AY 2018-2019

Bench: Shri. V. Durga Rao, Hon’Ble & Shri. Manjunatha. G, Hon’Ble

For Respondent: Mr.P. Sajit Kumar, JCIT
Section 11Section 11(1)(d)Section 2(24)(iia)

…ming back to the decision relied upon by the Ld. DR present for the Revenue. The Ld. DR heavily relied upon the decision of the Hon’ble ITA Nos.975 to 981/Chny/2022 :: 30 :: High Court of Madras in the case of CIT v. MAC Public Charitable Trust reported in 450 ITR 368 (Mad.) (HC). The Ld. DR took us to the decision and more particularly Para No.65 and argued that in order to be any donations voluntary contributions, said donations had to be made willingly and without compulsion and the money was to be gifted or given graciously without consideration and in the present case, those conditions are not satisfi…

DCIT, Chennai vs. M/S Sindhi Educational Society ( Madras ), Chennai

In the result, appeals filed by the Revenue for all the assessment

ITA 979/CHNY/2022[2017-2018]Status: DisposedITAT Chennai15 Sept 2023AY 2017-2018

Bench: Shri. V. Durga Rao, Hon’Ble & Shri. Manjunatha. G, Hon’Ble

For Respondent: Mr.P. Sajit Kumar, JCIT
Section 11Section 11(1)(d)Section 2(24)(iia)

…ming back to the decision relied upon by the Ld. DR present for the Revenue. The Ld. DR heavily relied upon the decision of the Hon’ble ITA Nos.975 to 981/Chny/2022 :: 30 :: High Court of Madras in the case of CIT v. MAC Public Charitable Trust reported in 450 ITR 368 (Mad.) (HC). The Ld. DR took us to the decision and more particularly Para No.65 and argued that in order to be any donations voluntary contributions, said donations had to be made willingly and without compulsion and the money was to be gifted or given graciously without consideration and in the present case, those conditions are not satisfi…

DCIT, Chennai vs. M/S Sindhi Educational Society ( Madras ), Chennai

In the result, appeals filed by the Revenue for all the assessment

ITA 978/CHNY/2022[2016-2017]Status: DisposedITAT Chennai15 Sept 2023AY 2016-2017

Bench: Shri. V. Durga Rao, Hon’Ble & Shri. Manjunatha. G, Hon’Ble

For Respondent: Mr.P. Sajit Kumar, JCIT
Section 11Section 11(1)(d)Section 2(24)(iia)

…ming back to the decision relied upon by the Ld. DR present for the Revenue. The Ld. DR heavily relied upon the decision of the Hon’ble ITA Nos.975 to 981/Chny/2022 :: 30 :: High Court of Madras in the case of CIT v. MAC Public Charitable Trust reported in 450 ITR 368 (Mad.) (HC). The Ld. DR took us to the decision and more particularly Para No.65 and argued that in order to be any donations voluntary contributions, said donations had to be made willingly and without compulsion and the money was to be gifted or given graciously without consideration and in the present case, those conditions are not satisfi…

DCIT, Chennai vs. M/S Sindhi Educational Society ( Madras ), Chennai

In the result, appeals filed by the Revenue for all the assessment

ITA 977/CHNY/2022[2015-2016]Status: DisposedITAT Chennai15 Sept 2023AY 2015-2016

Bench: Shri. V. Durga Rao, Hon’Ble & Shri. Manjunatha. G, Hon’Ble

For Respondent: Mr.P. Sajit Kumar, JCIT
Section 11Section 11(1)(d)Section 2(24)(iia)

…ming back to the decision relied upon by the Ld. DR present for the Revenue. The Ld. DR heavily relied upon the decision of the Hon’ble ITA Nos.975 to 981/Chny/2022 :: 30 :: High Court of Madras in the case of CIT v. MAC Public Charitable Trust reported in 450 ITR 368 (Mad.) (HC). The Ld. DR took us to the decision and more particularly Para No.65 and argued that in order to be any donations voluntary contributions, said donations had to be made willingly and without compulsion and the money was to be gifted or given graciously without consideration and in the present case, those conditions are not satisfi…

DCIT, Chennai vs. M/S Sindhi Educational Society ( Madras ), Chennai

In the result, appeals filed by the Revenue for all the assessment

ITA 976/CHNY/2022[2014-2015]Status: DisposedITAT Chennai15 Sept 2023AY 2014-2015

Bench: Shri. V. Durga Rao, Hon’Ble & Shri. Manjunatha. G, Hon’Ble

For Respondent: Mr.P. Sajit Kumar, JCIT
Section 11Section 11(1)(d)Section 2(24)(iia)

…ming back to the decision relied upon by the Ld. DR present for the Revenue. The Ld. DR heavily relied upon the decision of the Hon’ble ITA Nos.975 to 981/Chny/2022 :: 30 :: High Court of Madras in the case of CIT v. MAC Public Charitable Trust reported in 450 ITR 368 (Mad.) (HC). The Ld. DR took us to the decision and more particularly Para No.65 and argued that in order to be any donations voluntary contributions, said donations had to be made willingly and without compulsion and the money was to be gifted or given graciously without consideration and in the present case, those conditions are not satisfi…

DCIT, Chennai vs. M/S Sindhi Educational Society ( Madras ), Chennai

In the result, appeals filed by the Revenue for all the assessment

ITA 975/CHNY/2022[2013-2014]Status: DisposedITAT Chennai15 Sept 2023AY 2013-2014

Bench: Shri. V. Durga Rao, Hon’Ble & Shri. Manjunatha. G, Hon’Ble

For Respondent: Mr.P. Sajit Kumar, JCIT
Section 11Section 11(1)(d)Section 2(24)(iia)

…ming back to the decision relied upon by the Ld. DR present for the Revenue. The Ld. DR heavily relied upon the decision of the Hon’ble ITA Nos.975 to 981/Chny/2022 :: 30 :: High Court of Madras in the case of CIT v. MAC Public Charitable Trust reported in 450 ITR 368 (Mad.) (HC). The Ld. DR took us to the decision and more particularly Para No.65 and argued that in order to be any donations voluntary contributions, said donations had to be made willingly and without compulsion and the money was to be gifted or given graciously without consideration and in the present case, those conditions are not satisfi…

Mr. Anil Kantilal Shah, Mumbai vs. CIT (A)-51, Mumbai

In the result, the appeal of the assesse vide

ITA 228/MUM/2023[2020-21]Status: DisposedITAT Mumbai20 Jul 2023AY 2020-21

Bench: Shri Amarjit Singh & Ms. Kavitha Rajagopalita Nos.227 & 228/Mum/2023 (A.Ys. 2018-19 To 2020-21)

For Appellant: Anil ThakrarFor Respondent: Ashok Kumar Kardam
Section 132Section 132(4)Section 153ASection 69B

…P a g e | 1 ITA Nos. 227 & 228/Mum/2023 Mr. Anil Kantilal Shah Vs. CIT(A)-51 IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER & MS. KAVITHA RAJAGOPAL, JUDICIAL MEMBER ITA Nos.227 & 228/Mum/2023 (A.Ys. 2018-19 to 2020-21) Mr. Anil Kantilal Shah Vs. Commissioner of Income C-805, Suparshwa Urban Tax (Appeals)-51 CHSL, Old Nagardas Aayakar Bhavan, Road, Andheri, East M.K. Road, Mumbai – 400069 Mumbai – 400020 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AWTPS7928Q Appellant .. Respondent Appellant by : Anil Thakrar Respondent by : Ashok Kumar Kardam Date of Hearing…

Mr. Anil Kantilal Shah, Mumbai vs. CIT (A)-51, Mumbai

In the result, the appeal of the assesse vide

ITA 227/MUM/2023[2018-19]Status: DisposedITAT Mumbai20 Jul 2023AY 2018-19

Bench: Shri Amarjit Singh & Ms. Kavitha Rajagopalita Nos.227 & 228/Mum/2023 (A.Ys. 2018-19 To 2020-21)

For Appellant: Anil ThakrarFor Respondent: Ashok Kumar Kardam
Section 132Section 132(4)Section 153ASection 69B

…P a g e | 1 ITA Nos. 227 & 228/Mum/2023 Mr. Anil Kantilal Shah Vs. CIT(A)-51 IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER & MS. KAVITHA RAJAGOPAL, JUDICIAL MEMBER ITA Nos.227 & 228/Mum/2023 (A.Ys. 2018-19 to 2020-21) Mr. Anil Kantilal Shah Vs. Commissioner of Income C-805, Suparshwa Urban Tax (Appeals)-51 CHSL, Old Nagardas Aayakar Bhavan, Road, Andheri, East M.K. Road, Mumbai – 400069 Mumbai – 400020 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AWTPS7928Q Appellant .. Respondent Appellant by : Anil Thakrar Respondent by : Ashok Kumar Kardam Date of Hearing…