Dhakeswari Cotton Mills Ltd Vs CIT 26 ITR 775 2. Kishinchand Chellaram v. CIT

60 ITD 560Income Tax Appellate Tribunal1997#8137 most cited
14

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2025.

Sections most often in play

Section 69ASection 131Section 143(3)Section 68Section 115BBESection 133(6)Section 133ASection 44ADA

Issues it is cited on

dumb documentsloose papersshare application moneydocuments seizedsection 115bbsection 115bundisclosed incomesection 69csection 131unexplained moneysection 69asection 10

Judgments citing Dhakeswari Cotton Mills Ltd Vs CIT 26 ITR 775 2. Kishinchand Chellaram v. CIT

DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE 1(1), KOLKATA, KOLKATA vs. AXIS OVERSEAS LIMITED, KOLKATA

In the result, the appeal of the Revenue is dismissed

ITA 2425/KOL/2024[2013-14]Status: DisposedITAT Kolkata03 Dec 2025AY 2013-14

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm Dy. Commissioner Of Income Tax, Cc 1(1), Kolkata Axis Overseas Limited Aaykar Bhawan Poorva, 21A, Shakespeare Sarani, Vs. 3Rd Floor, Kolkata-700107, Kolkata-700107, West Bengal West Bengal (Appellant) (Respondent) Pan No. Aagca7497L Assessee By : Shri Siddharth Agarwal, Ar Revenue By : Shri P.N. Barnwal, Dr Date Of Hearing: 13.11.2025 Date Of Pronouncement: 03.12.2025

For Appellant: Shri Siddharth Agarwal, ARFor Respondent: Shri P.N. Barnwal, DR
Section 133(6)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, KOLKATA BEFORE SHRI RAJESH KUMAR, AM AND SHRI PRADIP KUMAR CHOUBEY, JM Dy. Commissioner of Income Tax, CC 1(1), Kolkata Axis Overseas Limited Aaykar Bhawan Poorva, 21A, Shakespeare Sarani, Vs. 3rd Floor, Kolkata-700107, Kolkata-700107, West Bengal West Bengal (Appellant) (Respondent) PAN No. AAGCA7497L Assessee by : Shri Siddharth Agarwal, AR Revenue by : Shri P.N. Barnwal, DR Date of hearing: 13.11.2025 Date of pronouncement: 03.12.2025 O R D E R Per Rajesh Kumar, AM: This is an appeal preferred by the Revenue against the order of the Commissioner of Income-tax…

SANJAY TANEJA,NEW DELHI vs. ACIT, CENTRAL CIRCLE-18, NEW DELHI

In the result, appeal filed by the assessee is partly allowed

ITA 1643/DEL/2022[2010-11]Status: DisposedITAT Delhi04 Jul 2025AY 2010-11

Bench: Shri Anubhav Sharma & Shri Manish Agarwal[Assessment Year : 2010-11] Shri Sanjay Taneja, Vs Acit, 198/1, Ramesh Market, Central Circle-18, East Of Kailash, Delhi New Delhi-110065. Pan-Aaept8805A Appellant Respondent Appellant By S/Shri Mohit Chaudhary, Ca, Harish, Ca, Neetu Jain, Ca & Mitika Chaudhary, Adv. Respondent By Shri Mahesh Kumar, Cit Dr Date Of Hearing 03.06.2025 Date Of Pronouncement 04.07.2025 Order

Section 132Section 133ASection 143(3)Section 250Section 254Section 69A

…ion cannot be extended to mean that whatever figure mentioned in the loose paper found from the possession of assessee, represent his income. No decoding is permissible on suspicion, surmise, conjecture and imagination. Amar Natvarlal Shah v. Asstt.CIT (1997] 60 ITD 560 (Ahd) g) Habitat Royale Projects Pvt. vs Acit, I.Τ.Α. No. 1539/DEL/2015, 08.11.2017: 40. Turning to the case on hand, the document recovered from the file in the computer of Mr. Awasthi, forms the basis of the addition made by the AO, which was further reduced by the CIT (A). This was in the form of a computer print out of three sheets which were…

GEETA DEVI AGARWAL,JAIPUR vs. INCOME TAX OFFICER, ITO WD 1(4), JPR, JAIPUR

In the result, the appeal of the assessee is allowed

ITA 450/JPR/2025[2017-18]Status: DisposedITAT Jaipur30 Jun 2025AY 2017-18

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI, आयकर अपील सं. / ITA No. 450/JP/2025 निर्धारण वर्ष / Assessment Year : 2017-18 Badri Lal Agarwal through Legal heir Smt. Geeta Devi G-5, Shyama Residency, Plot No. 7, Purander Ji Ka Bag Moti Doongri Road, Jaipur स्थायी लेखा सं. / जीआईआर सं./PAN/GIR No.: ALGPA5194C अपीलार्थी / Appellant निर्धारिती की ओर से / Assessee by: Sh. S. B. Natani, CA राजस्व की ओर से / Revenue by : Sh. Gautam Singh Choudhary, JCIT सुनवाई की तारीख /

For Appellant: Sh. S. B. Natani, CAFor Respondent: Sh. Gautam Singh Choudhary, JCIT
Section 115BSection 143(2)Section 143(3)Section 68Section 69A

…Valley Roller Flour Mills P limited Vs IAC (1989) 31 ITD 238 (Del) f) ACIT V Sri Radheshyam Poddar (1992 41 ITD 449 (Cal.) g) Kollipara Subba Rao Vs ITO (1990) 32 ITD 668 (hyd.) h) CIT V D K Gupta (2009) 308 ITR 230 (Del) i) Amar Natvarlal shah Vs ACIT (1997) 60 ITD 560 (Ahd) j) Brijlal Roopchand V ITO (1991) 40 TTJ (indore) 668 k) ACIT V Ashok Kumar Poddar (2008) 16 DTR (kol.) (Trib.) 55 Further it is submitted that the order passed by the learned CIT(A) is not in accordance with law as the same has been passed in the name of deceased whereas the assessee had intimated the fact of death of Shri Badrilal Agarwal…

SURENDRA PAL SINGH SAHNI,KOTA vs. ASSTT. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE, KOTA, KOTA

In the result, the appeal of the assessee is allowed

ITA 450/JPR/2024[2005-06]Status: FixedITAT Jaipur30 Jun 2025AY 2005-06

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Sh. S. B. Natani, CAFor Respondent: Sh. Gautam Singh Choudhary, JCIT
Section 115BSection 143(2)Section 143(3)Section 68Section 69A

…Valley Roller Flour Mills P limited Vs IAC (1989) 31 ITD 238 (Del) f) ACIT V Sri Radheshyam Poddar (1992 41 ITD 449 (Cal.) g) Kollipara Subba Rao Vs ITO (1990) 32 ITD 668 (hyd.) h) CIT V D K Gupta (2009) 308 ITR 230 (Del) i) Amar Natvarlal shah Vs ACIT (1997) 60 ITD 560 (Ahd) j) Brijlal Roopchand V ITO (1991) 40 TTJ (indore) 668 k) ACIT V Ashok Kumar Poddar (2008) 16 DTR (kol.) (Trib.) 55 Further it is submitted that the order passed by the learned CIT(A) is not in accordance with law as the same has been passed in the name of deceased whereas the assessee had intimated the fact of death of Shri Badrilal Agarwal…

A GOVINDARAJ, DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE -2 MADURAI, CENTRAL RANGE, MADURAI vs. CHELLADHURAI RAJASINGH, SIVAKASI

In the result, the appeal filed by the Revenue stands dismissed

ITA 130/CHNY/2024[2013-2014]Status: DisposedITAT Chennai28 Aug 2024AY 2013-2014

Bench: Shri Aby T. Varkey & Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita No.130/Chny/2024 िनधा"रण वष"/Assessment Year: 2013-14 V. The Dcit, Shri Chelladhurai Rajasingh, Central Circle-2, No.84, Railway Feeder Road, Madurai. Kamarajar Road, Sivakasi-626 123. [Pan: Aaqpr 9845 L] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri I. Dinesh, AdvocateFor Respondent: Shri R. Clement Ramesh-
Section 132Section 132(4)Section 153C

…आयकर अपीलीय अिधकरण, ’सी’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH: CHENNAI "ी एबी टी. वक", "ाियक सद" एवं एवं एवं एवं "ी मनोज कुमार अ"वाल, लेखा सद" के सम" BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.130/Chny/2024 िनधा"रण वष"/Assessment Year: 2013-14 v. The DCIT, Shri Chelladhurai Rajasingh, Central Circle-2, No.84, Railway Feeder Road, Madurai. Kamarajar Road, Sivakasi-626 123. [PAN: AAQPR 9845 L] (अपीलाथ"/Appellant) (""यथ"/Respondent) Department by : Shri R. Clement Ramesh- Kumar, CIT Assessee by : Shri I. Dinesh, Advocat…

DCIT ,CC- 8(4), MUMBAI vs. ASHOK R. RUIA (HUF), MUMBAI

In the result, appeal filed by the Revenue is dismissed

ITA 6309/MUM/2019[2008-09]Status: DisposedITAT Mumbai28 Feb 2022AY 2008-09

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Amarjit Singh, Hon'Ble

For Appellant: Shri Vijay MehtaFor Respondent: Shri Shailja Rai
Section 132

…ay be made to the following decisions, wherein the Hon'ble Courts have held that no addition can be made on the basis of dumb documents:- • No decoding is permissible on suspicion, surmise, conjecture and imagination. Arnar Natwarlal Shah v. Asstt. CIT [1997] 60 ITD 560, 564565(Ahd.). • In the absence of any evidence about the nature of figures noted on loose paper seized, date, name of party etc., no addition can be made merely upon suspicion. Asstt. CIT. v. Shailesh S.Shah [1997163 ITD 153 (Born.). • Vague noting on loose paper found during the course of search proceedings of sister concern and there being no m…

DCIT CENTRAL CIRCLE-8(4), MUMBAI vs. M/S ROHAN DEVELOPERS PVT LTD, MUMBAI

In the result, all the appeals of the Revenue are dismissed and appeals of the assessee are allowed

ITA 4060/MUM/2019[2008-09]Status: DisposedITAT Mumbai13 Oct 2021AY 2008-09

Bench: Shri Rajesh Kumar & Shri Ravish Soodassessment Year: 2008-09 Assessment Year: 2010-11 Assessment Year: 2011-12 Assessment Year: 2012-13 Assessment Year: 2013-14 Assessment Year: 2013-14 Assessment Year: 2014-15 Assessment Year: 2014-15

For Appellant: Shri A.K. Gosh, A.RFor Respondent: Dr. Yogesh Kamat, D.R
Section 132(1)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “G”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI RAVISH SOOD, JUDICIAL MEMBER Assessment Year: 2008-09 Assessment Year: 2010-11 Assessment Year: 2011-12 Assessment Year: 2012-13 Assessment Year: 2013-14 Assessment Year: 2013-14 Assessment Year: 2014-15 Assessment Year: 2014-15 DCIT, M/s. Rohan Developers Central Circle-8(4), Pvt. Ltd., Room No.658, 112-122 Hira Bhavan, 6th Floor, Vs. Raja Ram Mohan Roy Aayakar Bhavan, Road, M.K. Road, Prathan Samaj, Mumbai - 400020 Mumbai - 400 004 PAN: AACCA7661A (Appellant) (Respondent) Assessment Year: 2010-…

ROHAN DEVELOPERS P.LTD,MUMBAI vs. DCIT CEN CIR 47, MUMBAI

In the result, all the appeals of the Revenue are dismissed and appeals of the assessee are allowed

ITA 3801/MUM/2019[2010-11]Status: DisposedITAT Mumbai13 Oct 2021AY 2010-11

Bench: Shri Rajesh Kumar & Shri Ravish Soodassessment Year: 2008-09 Assessment Year: 2010-11 Assessment Year: 2011-12 Assessment Year: 2012-13 Assessment Year: 2013-14 Assessment Year: 2013-14 Assessment Year: 2014-15 Assessment Year: 2014-15

For Appellant: Shri A.K. Gosh, A.RFor Respondent: Dr. Yogesh Kamat, D.R
Section 132(1)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “G”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI RAVISH SOOD, JUDICIAL MEMBER Assessment Year: 2008-09 Assessment Year: 2010-11 Assessment Year: 2011-12 Assessment Year: 2012-13 Assessment Year: 2013-14 Assessment Year: 2013-14 Assessment Year: 2014-15 Assessment Year: 2014-15 DCIT, M/s. Rohan Developers Central Circle-8(4), Pvt. Ltd., Room No.658, 112-122 Hira Bhavan, 6th Floor, Vs. Raja Ram Mohan Roy Aayakar Bhavan, Road, M.K. Road, Prathan Samaj, Mumbai - 400020 Mumbai - 400 004 PAN: AACCA7661A (Appellant) (Respondent) Assessment Year: 2010-…

ROHINI HOTEL (MADRAS) PVT. LTD.,CHENNAI vs. ACIT CORPORATE CIRCLE 5(4), CHENNAI

In the result, the appeals filed by the Revenue and the appeals filed by the assessee are partly allowed for statistical purposes

ITA 1842/CHNY/2018[2008-09]Status: DisposedITAT Chennai01 Aug 2019AY 2008-09

Bench: Shri George Mathan & Shri Inturi Rama Rao

For Appellant: Mr. R.S.Balaji, AdvFor Respondent: Mr. R.Clement Ramesh-

…procedure to be followed for acting upon the loose sheets or estimates that had been found during survey or search. 1. Dhakeswari Cotton Mills Ltd Vs CIT 26 ITR 775 2. Kishinchand Chellaram Vs CIT (1980) 125 ITR 713(SC) 3. Amar Natwaralal Shaw Vs ACIT (1967) 60 ITD 560(Ahd) 4. lAshwani Kumar Vs ITO (1991) 39 ITD 183 ITAT (Delhi) 5. ACIT Vs Shallesh S shaw (1997) 63 ITD 153(Bom) 6. CIT Vs Daya Chand Vaidya (1975) 98 ITR 280(A11) 7. ITO Vs Chimbareswara Rao (1986) 15 ITD 471(Hyd Trib) Submission on facts on legal for valuation reports and certifying accounting books Assessment year 2005-2006 to 2008-2009 B) Notw…

ROHINI HOTEL (MADRAS) PVT. LTD.,CHENNAI vs. ACIT CORPORATE CIRCLE 5(4), CHENNAI

In the result, the appeals filed by the Revenue and the appeals filed by the assessee are partly allowed for statistical purposes

ITA 1841/CHNY/2018[2005-06]Status: DisposedITAT Chennai01 Aug 2019AY 2005-06

Bench: Shri George Mathan & Shri Inturi Rama Rao

For Appellant: Mr. R.S.Balaji, AdvFor Respondent: Mr. R.Clement Ramesh-

…procedure to be followed for acting upon the loose sheets or estimates that had been found during survey or search. 1. Dhakeswari Cotton Mills Ltd Vs CIT 26 ITR 775 2. Kishinchand Chellaram Vs CIT (1980) 125 ITR 713(SC) 3. Amar Natwaralal Shaw Vs ACIT (1967) 60 ITD 560(Ahd) 4. lAshwani Kumar Vs ITO (1991) 39 ITD 183 ITAT (Delhi) 5. ACIT Vs Shallesh S shaw (1997) 63 ITD 153(Bom) 6. CIT Vs Daya Chand Vaidya (1975) 98 ITR 280(A11) 7. ITO Vs Chimbareswara Rao (1986) 15 ITD 471(Hyd Trib) Submission on facts on legal for valuation reports and certifying accounting books Assessment year 2005-2006 to 2008-2009 B) Notw…

ACIT CORPORATE CIRCLE 5(2) , CHENNAI vs. ROHINI HOTELS (MADRAS) PVT. LTD. , CHENNAI

In the result, the appeals filed by the Revenue and the appeals filed by the assessee are partly allowed for statistical purposes

ITA 1687/CHNY/2017[2007-08]Status: DisposedITAT Chennai01 Aug 2019AY 2007-08

Bench: Shri George Mathan & Shri Inturi Rama Rao

For Appellant: Mr. R.S.Balaji, AdvFor Respondent: Mr. R.Clement Ramesh-

…procedure to be followed for acting upon the loose sheets or estimates that had been found during survey or search. 1. Dhakeswari Cotton Mills Ltd Vs CIT 26 ITR 775 2. Kishinchand Chellaram Vs CIT (1980) 125 ITR 713(SC) 3. Amar Natwaralal Shaw Vs ACIT (1967) 60 ITD 560(Ahd) 4. lAshwani Kumar Vs ITO (1991) 39 ITD 183 ITAT (Delhi) 5. ACIT Vs Shallesh S shaw (1997) 63 ITD 153(Bom) 6. CIT Vs Daya Chand Vaidya (1975) 98 ITR 280(A11) 7. ITO Vs Chimbareswara Rao (1986) 15 ITD 471(Hyd Trib) Submission on facts on legal for valuation reports and certifying accounting books Assessment year 2005-2006 to 2008-2009 B) Notw…

ACIT CORPORATE CIRCLE 5(2) , CHENNAI vs. ROHINI HOTELS (MADRAS) PVT. LTD. , CHENNAI

In the result, the appeals filed by the Revenue and the appeals filed by the assessee are partly allowed for statistical purposes

ITA 1627/CHNY/2017[2006-07]Status: DisposedITAT Chennai01 Aug 2019AY 2006-07

Bench: Shri George Mathan & Shri Inturi Rama Rao

For Appellant: Mr. R.S.Balaji, AdvFor Respondent: Mr. R.Clement Ramesh-

…procedure to be followed for acting upon the loose sheets or estimates that had been found during survey or search. 1. Dhakeswari Cotton Mills Ltd Vs CIT 26 ITR 775 2. Kishinchand Chellaram Vs CIT (1980) 125 ITR 713(SC) 3. Amar Natwaralal Shaw Vs ACIT (1967) 60 ITD 560(Ahd) 4. lAshwani Kumar Vs ITO (1991) 39 ITD 183 ITAT (Delhi) 5. ACIT Vs Shallesh S shaw (1997) 63 ITD 153(Bom) 6. CIT Vs Daya Chand Vaidya (1975) 98 ITR 280(A11) 7. ITO Vs Chimbareswara Rao (1986) 15 ITD 471(Hyd Trib) Submission on facts on legal for valuation reports and certifying accounting books Assessment year 2005-2006 to 2008-2009 B) Notw…

ACIT, NEW DELHI vs. SH. SANJAY TANEJA, NEW DELHI

The appeal of the AO are allowed with above direction

ITA 6815/DEL/2014[2010-11]Status: DisposedITAT Delhi31 Oct 2018AY 2010-11

Bench: Shri Kuldip Singh & Shri Prashant Maharishiacit, Vs. Sanjay Taneja, Central Circle-18, 198/1, Ramesh Market, New Delhi East Of Kailash, New Delhi Pan: Aaept8805A (Appellant) (Respondent)

For Appellant: Shri S.C. Matta, CAFor Respondent: Shri S.S.Rana, CIT DR
Section 132Section 133ASection 14ASection 69A

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”: NEW DELHI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ACIT, Vs. Sanjay Taneja, Central Circle-18, 198/1, Ramesh Market, New Delhi East of kailash, New Delhi PAN: AAEPT8805A (Appellant) (Respondent) Revenue by : Shri S.S.Rana, CIT DR Assessee by: Shri S.C. Matta, CA Date of Hearing 17/09/2018 Date of pronouncement 31/10/2018 O R D E R PER PRASHANT MAHARISHI, A. M. 1. This is an appeal filed by the revenue against the order of the ld CIT(A)- XXXII, New Delhi dated 15.09.2014 for the Assessment Year 2010-11. 2. The revenue…

THE DY. CIT- 2(1),, RAIPUR (CG) vs. M/S. ARYA ENERGY LTD.,, RAIPUR (CG)

In the result, appeal filed by the revenue for assessment year 2011-

ITA 139/BIL/2014[2011-12]Status: DisposedITAT Raipur25 May 2018AY 2011-12

Bench: Shri N.K. Billaiya (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2011-12 The Dy. Commissioner Of M/S Arya Energy Ltd., Income-Tax-2(1), C/O Avinash Builders, Central Revenue Building, Avinash House, Civil Lines, Vs. Near Anupam Garden, Raipur (C.G.) G.B. Road, Raipur (C.G.) Pan: Aagca2002F (Appellant) (Respondent) Revenue By : Shri P.K. Mishra (Dr) Assessee By : Shri Abhishek Jain (Ar) Date Of Hearing: 07/03/2018 Date Of Pronouncement: 25/05/2018

For Appellant: Shri Abhishek Jain (AR)For Respondent: Shri P.K. Mishra (DR)
Section 132Section 143Section 153(1)(b)Section 2Section 69C

…. Maulik Kumar K. Shah (2008) 307 ITR 137 (Guj), Commissioner of Income Tax Vs. Atam Valves (P) Ltd. (2009) 184 Taxman 6 (P&H) Nagarjuna Construction Co. Ltd. Vs. Deputy CIT (2012) 52 SOT 178 (Hyderabad) (URO), Amar Natvarlal Vs. ACIT (1197) 57 TTJ (Ahd) 454: 60 ITD 560 and Nishant Construction Pvt. Ltd. vs ACIT, ITA No 1505/Ahd/2015 by the Ho’ble High Courts and the Tribunal, there is no merit in the appeal of the revenue. 6. We have heard the rival submissions of the parties and also gone through the relevant material on the record including the cases relied upon by the Ld. CIT(A). The Ld. CIT(A) has decided th…