What is Dhakeshwari Cotton Mills Ltd. v. CIT authority for?

Corroborative evidence is essential to support evidence found on third-party premises, and an assessment cannot be based on suspicion, surmises, or conjecture.

How many judgments cite Dhakeshwari Cotton Mills Ltd. v. CIT?

1,061 judgments on BharatTax cite Dhakeshwari Cotton Mills Ltd. v. CIT (26 ITR 775), spanning 2007 to 2026.

Which sections of the Income Tax Act does Dhakeshwari Cotton Mills Ltd. v. CIT come up under?

It is most often cited in judgments turning on Section 143(3), Section 132, Section 68, Section 153C, Section 153A, Section 132(4).

Dhakeshwari Cotton Mills Ltd. v. CIT (26 ITR 775)

Indrajit Properties Private Limited (in Which Duli Trade & Commodities Pvt Ltd), Mumbai vs. Deputy Commissioner of Income Tax Central Circle 7(1), Mumbai

In the result, all the appeals raised by the assessee are allowed and all the appeals filed by the revenue are dismissed

ITA 2143/MUM/2025[2017-18]Status: DisposedITAT Mumbai22 Aug 2025AY 2017-18

Bench: SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & PRABHASH SHANKAR (Accountant Member)

Section 143(3)Section 153CSection 250

…our considered view, such conjectural reasoning cannot form the basis for a sustainable addition under the Act. On this proposition, reliance is being placed up on the decision of the Hon'ble Supreme Court in the case of Dhakeshwari Cotton Mills Ltd. v. CIT (26 ITR 775) (PBP 144), wherein, it was held that although, the AO is not restricted by the strict and technical rules of the evidence and pleadings, he cannot proceed to make an addition purely on a guess work without any reference to material or tangible evidence. 22. After evaluating the entire records, we also found that the payer of the alleged amount h…

Indrajit Properties Private Limited (in Which Duli Trade & Commodities Pvt Ltd), Mumbai vs. Deputy Commmissioner of Income Tax Central Circle, Mumbai

In the result, all the appeals raised by the assessee are allowed and all the appeals filed by the revenue are dismissed

ITA 2142/MUM/2025[2016-17]Status: DisposedITAT Mumbai22 Aug 2025AY 2016-17

Bench: SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & PRABHASH SHANKAR (Accountant Member)

Section 143(3)Section 153CSection 250

…our considered view, such conjectural reasoning cannot form the basis for a sustainable addition under the Act. On this proposition, reliance is being placed up on the decision of the Hon'ble Supreme Court in the case of Dhakeshwari Cotton Mills Ltd. v. CIT (26 ITR 775) (PBP 144), wherein, it was held that although, the AO is not restricted by the strict and technical rules of the evidence and pleadings, he cannot proceed to make an addition purely on a guess work without any reference to material or tangible evidence. 22. After evaluating the entire records, we also found that the payer of the alleged amount h…

Indrajit Properties Private Limited (in Which Duli Trade & Commodities Pvt Ltd), Mumbai vs. Deputy Commissioner of Income Tax Central Circle -7(1), Mumbai

In the result, all the appeals raised by the assessee are allowed and all the appeals filed by the revenue are dismissed

ITA 2141/MUM/2025[2015-16]Status: DisposedITAT Mumbai22 Aug 2025AY 2015-16

Bench: SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & PRABHASH SHANKAR (Accountant Member)

Section 143(3)Section 153CSection 250

…our considered view, such conjectural reasoning cannot form the basis for a sustainable addition under the Act. On this proposition, reliance is being placed up on the decision of the Hon'ble Supreme Court in the case of Dhakeshwari Cotton Mills Ltd. v. CIT (26 ITR 775) (PBP 144), wherein, it was held that although, the AO is not restricted by the strict and technical rules of the evidence and pleadings, he cannot proceed to make an addition purely on a guess work without any reference to material or tangible evidence. 22. After evaluating the entire records, we also found that the payer of the alleged amount h…

Indrajit Properties Private Limited (in Which Duli Trade & Commodities Pvt Ltd), Mumbai vs. Deputy Commissioner of Income Tax Central Circle -7(1), Mumbai

In the result, all the appeals raised by the assessee are allowed and all the appeals filed by the revenue are dismissed

ITA 2140/MUM/2025[2014-15]Status: DisposedITAT Mumbai22 Aug 2025AY 2014-15

Bench: SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & PRABHASH SHANKAR (Accountant Member)

Section 143(3)Section 153CSection 250

…our considered view, such conjectural reasoning cannot form the basis for a sustainable addition under the Act. On this proposition, reliance is being placed up on the decision of the Hon'ble Supreme Court in the case of Dhakeshwari Cotton Mills Ltd. v. CIT (26 ITR 775) (PBP 144), wherein, it was held that although, the AO is not restricted by the strict and technical rules of the evidence and pleadings, he cannot proceed to make an addition purely on a guess work without any reference to material or tangible evidence. 22. After evaluating the entire records, we also found that the payer of the alleged amount h…

Indrajit Properties Private Limited (in Which Duli Trade & Commodities Pvt Ltd), Mumbai vs. Deputy Commissioner of Income Tax, Central Circle -7(1), Mumbai

In the result, all the appeals raised by the assessee are allowed and all the appeals filed by the revenue are dismissed

ITA 2139/MUM/2025[2013-14]Status: DisposedITAT Mumbai22 Aug 2025AY 2013-14

Bench: SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & PRABHASH SHANKAR (Accountant Member)

Section 143(3)Section 153CSection 250

…our considered view, such conjectural reasoning cannot form the basis for a sustainable addition under the Act. On this proposition, reliance is being placed up on the decision of the Hon'ble Supreme Court in the case of Dhakeshwari Cotton Mills Ltd. v. CIT (26 ITR 775) (PBP 144), wherein, it was held that although, the AO is not restricted by the strict and technical rules of the evidence and pleadings, he cannot proceed to make an addition purely on a guess work without any reference to material or tangible evidence. 22. After evaluating the entire records, we also found that the payer of the alleged amount h…