Dr Dinesh Jain v. ITO

45 Taxmann.com 442High Court2014#8128 most cited
14

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2021 to 2025.

Also reported as

363 ITR 210

Sections most often in play

Section 133ASection 131Section 132(4)Section 143(3)Section 132(1)Section 142(1)Section 143(2)Section 14A

Issues it is cited on

section 158bddisallowance of interest expenditureinterest free advancessection 36(1)(iii)section 132(1)section 133asection 133section 158bsection 158section 69csection 132asection 131

Judgments citing Dr Dinesh Jain v. ITO

ASSISTANT COMMISSIONER OF INCOME TAX, BHOPAL vs. VINDHYACHAL BROTHERS, OBAIDULLAGANJ

Appeal is dismissed being devoid of

ITA 380/IND/2024[2018-19]Status: DisposedITAT Indore12 Sept 2025AY 2018-19

Bench: Shri B.M. Biyani & Shri Paresh M. Joshiassessment Year:2018-19 Acit Vindhyachal Brothers, Bhopal Patwari Halka No.10, बनाम/ Hoshangabad Road, Vs. Obaidullaganj (Revenue/Appellant) (Assessee/Respondent) Pan: Aahfv2315A Revenue By Shri Ashish Porwal, Sr. Dr Assesseeby Shri Yashwant Sharma, Ar Date Of Hearing 05.08.2025 Date Of Pronouncement 12.09.2025

Section 143(3)

…आयकरअपीलीयअिधकरण,इंदौर"ायपीठ,इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI B.M. BIYANI, ACCOUNTANT MEMBER AND SHRI PARESH M. JOSHI, JUDICIAL MEMBER Assessment Year:2018-19 ACIT Vindhyachal Brothers, Bhopal Patwari Halka No.10, बनाम/ Hoshangabad Road, Vs. Obaidullaganj (Revenue/Appellant) (Assessee/Respondent) PAN: AAHFV2315A Revenue by Shri Ashish Porwal, Sr. DR Assesseeby Shri Yashwant Sharma, AR Date of Hearing 05.08.2025 Date of Pronouncement 12.09.2025 आदेश/O R D E R Per B.M. Biyani, A.M.: Feeling aggrieved by order of first appeal dated 06.02.2024 passed by learned Commission…

SANJAYKUMAR TIKAMCHAND BUCHA,SURAT vs. ACIT, CIRCLE-1(2), SURAT

In the result, the appeal of the assessee is partly allowed

ITA 647/SRT/2024[2013-14]Status: DisposedITAT Surat06 Aug 2025AY 2013-14

Bench: Shri T. R Senthil Kumar & Shri Bijayananda Prusethआयकर अपील सं./Ita Nos.647/Srt/2024 Assessment Year: (2013-14) Shri Sanjaykumar Tikamchand Bucha, Vs. Acit, 521, Goodluck Market, Ring Road, Circle – 1(2), Surat, Gujarat - 395002 Surat "थायीलेखासं./जीआइआरसं./Pan/Gir No: Abqpb9320F (Appellant) (Respondent) Appellant By Shri Mehul Shah, Ca Respondent By Shri Ashish Pophare, Cit -Dr Date Of Hearing 30/06/2025 Date Of Pronouncement 06/08/2025

Section 133ASection 143(2)Section 250

…IN THE INCOME-TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI T. R SENTHIL KUMAR, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.647/SRT/2024 Assessment Year: (2013-14) Shri Sanjaykumar Tikamchand Bucha, Vs. ACIT, 521, Goodluck Market, Ring Road, Circle – 1(2), Surat, Gujarat - 395002 Surat "थायीलेखासं./जीआइआरसं./PAN/GIR No: ABQPB9320F (Appellant) (Respondent) Appellant by Shri Mehul Shah, CA Respondent by Shri Ashish Pophare, CIT -DR Date of Hearing 30/06/2025 Date of Pronouncement 06/08/2025 आदेश / O R D E R PER BIJAYANANDA PRUSETH, AM: This appeal by the assessee em…

ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE, KOTA vs. NARESH JAIN, KOTA

ITA 374/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
Section 131Section 133ASection 133A(3)(iii)

…आयकर अपीलीय अधिकरण, जयपुर न्यायपीठ, जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR श्री संदीप गोसाई, न्यायिक सदस्य एवं डा० मीठा लाल मीना, लेखा सदस्य के समक्ष BEFORE: SHRI SANDEEP GOSAIN, JM & DR MITHA LAL MEENA, AM आयकर अपील सं./ITA No. 374/JP/2024 निर्धारण वर्ष / Assessment Year : 2017-18 The ACIT Central Circle Kota बनाम Shri Naresh Jain Vs. 192, Ballabh Bari Kota स्थायी लेखा सं./जीआईआर सं./PAN/GIR No.: AAZPJ 0485 Η अपीलार्थी / Appellant प्रत्यर्थी / Respondent राजस्व की ओर से / Revenue by: Shri A.S. Nehra, Addl. CIT-DR निधर्धारिती की ओर से / Assessee by : Shri Mahendra Gargieya Adv Shri…

DY CIT CC 6(4), MUMBAI vs. ARSHIYA LTD., MUMBAI

ITA 971/MUM/2020[2013-14]Status: DisposedITAT Mumbai08 Apr 2024AY 2013-14

Bench: Shri Aby T Varkey & Shri Amarjit Singh

For Appellant: Ajay ChandraFor Respondent: Piyush Chhajed
Section 10(34)Section 143(2)Section 143(3)Section 14A

…/2020, ITA No.7900/Mum/2019 ACIT, CC 6(4) Vs. M/s Arshiya Limited 1.3.15 Decision of the Hon. Jaipur ITAT in the case of Unique Art Age vs. ACIT [2014] 29 TTR(T) 547 1.3.1.6. Decision of the Hon. Bombay High Court in the case of Dr. Dinesh Jain vs. ITO [2014] 363 ITR 210 1.4 The Hon. Bombay High Court in the case of Dr. Dinesh Jain v. ITO [2014] 363 ITR 210 where it has been held that statement u/s 133A can be used only in the circumstances when material or papers are found to prove that payment is made out of books. 1.5. The statement of Ajay Mittal recorded by the Survey Party on 21-01-2014 and left the premise…

M/S ARSHIYA LTD. ,MUMBAI vs. DCIT CC 6 (4) , MUMBAI

In the result, the appeal of the revenue vide ITA No

ITA 7900/MUM/2019[2013-14]Status: DisposedITAT Mumbai08 Apr 2024AY 2013-14

Bench: Shri Aby T Varkey & Shri Amarjit Singhacit, Cc-6(4) Vs. M/S Arshiya Ltd. R. No. 32(1), 308, Level 3, Ceejay Ground Floor, Aayakar House, F Block Shiv Bhavan, M.K. Road, Sagar Estate, Dr. A.B. Mumbai -400 020 Road, Worli, Mumbai – 400018 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No:Aaaci2679A Appellant .. Respondent Dcit, Cc-6(4) Vs. M/S Arshiya Ltd. R. No. 1925, 19Th Floor, 308, Level 3, Ceejay Air India Building, House, F Block Shiv Nariman Point, Sagar Estate, Dr. A.B. Mumbai -400 021 Road, Worli, Mumbai – 400021 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No:Aaaci2679A Appellant .. Respondent M/S Arshiya Ltd. Vs. Dcit, Cc-6(4) 308, Level 3, Ceejay R. No. 1925, 19Th Floor, House, F Block Shiv Sagar Air India Building, Estate, Dr. A.B. Road, Nariman Point, Worli, Mumbai – 400018 Mumbai -400 021 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No:Aaaci2679A Appellant .. Respondent

For Appellant: Ajay ChandraFor Respondent: Piyush Chhajed
Section 10(34)Section 143(2)Section 143(3)Section 14A

…2/Mum/2015 & 971/Mum/2020, ACIT, CC 6(4) Vs. M/s Arshiya Limited 1.3.15 Decision of the Hon. Jaipur ITAT in the case of Unique Art Age vs. ACIT [2014] 29 TTR(T) 547 1.3.1.6. Decision of the Hon. Bombay High Court in the case of Dr. Dinesh Jain vs. ITO [2014] 363 ITR 210 1.4 The Hon. Bombay High Court in the case of Dr. Dinesh Jain v. ΙΤΟ [2014] 363 ITR 210 where it has been held that statement u/s 133A can be used only in the circumstances when material or papers are found to prove that payment is made out of books. 1.5. The statement of Ajay Mittal recorded by the Survey Party on 21-01-2014 and left the premise…

M/S. SUBHADRA JWELLERY,PATTAMUNDAI vs. ITO , KENDRAPARA WARD, KENDRAPARA

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

ITA 232/CTK/2023[2013-14]Status: HeardITAT Cuttack13 Nov 2023AY 2013-14

Bench: Before Shri George Mathan, Judicialassessment Year : 2013-14 M/S. M/S. Subhadra Subhadra Jewellery, Vs. Income Income Tax Tax Officer, Officer, At/Po: Pattamundai, Dist: At/Po: Pattamundai, Dist: Kendrapara Kendrapara Ward, Ward, Kendrapara Kendrapara Kendrapara Pan/Gir No. Pan/Gir No.Aawfs 5590 F (Appellant (Appellant) .. ( Respondent Respondent) Assessee By Assessee By : S/Shri P.K.Mishra, Adv/Himansu Bhusan Jena P.K.Mishra, Adv/Himansu Bhusan Jena Revenue By : Shri S.C.Mohanty, : Shri S.C.Mohanty, Sr Dr Date Of Hearing : 13/11 11/2023 Date Of Pronouncement : 13/11 Date Of Pronouncement : 13/11/2023 O R D E R

For Appellant: S/Shri P.K.Mishra, Adv/Himansu Bhusan JenaFor Respondent: Shri S.C.Mohanty

…he amount was shown at Nil. It was the submission that the addition made by the AO and confirmed by the ld CIT(A) is liable to be confirmed. He has also placed reliance on the decision of the Hon’ble High Court of Bombay in the case of Dr. Dinesh Jain vs ITO, 363 ITR 210 (Bom). He submitted that the statement recorded u/s.133A does not lose its evidentiary value merely because it is made on oath. 6. I have considered the rival submissions. A perusal of the facts in the present case clearly shows that two additions are in dispute in this appeal. One is the addition of Rs.2,56,350/- representing the estimated prof…

DY CIT CC 6(4) , MUMBAI vs. ARSHIYA LTD., MUMBAI

In the result, both the appeals filed by the Revenue are dismissed and appeal of the assessee is allowed

ITA 901/MUM/2020[2012-13]Status: DisposedITAT Mumbai31 Aug 2023AY 2012-13

Bench: Shri B.R. Baskaran (Am) & Shri Rahul Chaudhary (Jm)

Section 132(1)Section 133ASection 143(2)Section 143(3)Section 14ASection 153ASection 36(1)(iii)Section 69C

…of the Act, since no incriminating material relating to both the years under consideration was found during the course of search. 12. Learned DR also placed reliance on the decision rendered by Hon'ble Bombay High Court in the case of Dr. Dinesh Jain (2014) (363 ITR 210) in order to contend that the statement taken during the course of survey operation can be the basis for making addition. However, the said contention may not be relevant, in view of our decision rendered earlier on the legal principle that the addition in 153A assessment of an unabated assessment year can be made on the basis of incriminating ma…

DY CIT CC 6(4), MUMBAI vs. ARSHIYA LTD., MUMBAI

In the result, both the appeals filed by the Revenue are dismissed and appeal of the assessee is allowed

ITA 899/MUM/2020[2010-11]Status: DisposedITAT Mumbai31 Aug 2023AY 2010-11

Bench: Shri B.R. Baskaran (Am) & Shri Rahul Chaudhary (Jm)

Section 132(1)Section 133ASection 143(2)Section 143(3)Section 14ASection 153ASection 36(1)(iii)Section 69C

…of the Act, since no incriminating material relating to both the years under consideration was found during the course of search. 12. Learned DR also placed reliance on the decision rendered by Hon'ble Bombay High Court in the case of Dr. Dinesh Jain (2014) (363 ITR 210) in order to contend that the statement taken during the course of survey operation can be the basis for making addition. However, the said contention may not be relevant, in view of our decision rendered earlier on the legal principle that the addition in 153A assessment of an unabated assessment year can be made on the basis of incriminating ma…

M/S ARSHIYA LTD.,MUMBAI vs. DCIT CC 6 (4), MUMBAI

In the result, both the appeals filed by the Revenue are dismissed and appeal of the assessee is allowed

ITA 7899/MUM/2019[2012-13]Status: DisposedITAT Mumbai31 Aug 2023AY 2012-13

Bench: Shri B.R. Baskaran (Am) & Shri Rahul Chaudhary (Jm)

Section 132(1)Section 133ASection 143(2)Section 143(3)Section 14ASection 153ASection 36(1)(iii)Section 69C

…of the Act, since no incriminating material relating to both the years under consideration was found during the course of search. 12. Learned DR also placed reliance on the decision rendered by Hon'ble Bombay High Court in the case of Dr. Dinesh Jain (2014) (363 ITR 210) in order to contend that the statement taken during the course of survey operation can be the basis for making addition. However, the said contention may not be relevant, in view of our decision rendered earlier on the legal principle that the addition in 153A assessment of an unabated assessment year can be made on the basis of incriminating ma…

DCIT CIR 1(4) , MUMBAI vs. ANANDILAL & GANESH PODAR SOCIETY, MUMBAI

In the result, all the appeals of the revenue are dismissed

ITA 1792/MUM/2021[2016-17]Status: DisposedITAT Mumbai10 Mar 2023AY 2016-17

Bench: Shri Aby T. Varkey, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI ABY T. VARKEY, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA NOs. 713/MUM/2020 (A.Y. 2011-12) ITA NOs. 1791, 1790, 1792 & 1889/MUM/2021 (A.Ys: 2014-15, 2015-16, 2016-17 & 2018-19) ITA.Nos. 1866, 1867 & 1868/MUM/2021 (A.Ys: 2017-18, 2013-14 & 2012-13) DCIT – Central Circle – 1(4) v. M/s. Anandilal & Ganesh Podar Room No. 902, 9th Floor Society Pratishtha Bhavan Podar Education Complex Old CGO Annexe Saraswati Road, Santacruz (W) Maharishi Karve Road Mumbai - 400054 Mumbai - 400020 PAN: AAATA5136D (Appella…

DCIT CIR 1(4) , MUMBAI vs. ANANDILAL & GANESH PODAR SOCIETY, MUMBAI

In the result, all the appeals of the revenue are dismissed

ITA 1791/MUM/2021[2014-15]Status: DisposedITAT Mumbai10 Mar 2023AY 2014-15

Bench: Shri Aby T. Varkey, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI ABY T. VARKEY, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA NOs. 713/MUM/2020 (A.Y. 2011-12) ITA NOs. 1791, 1790, 1792 & 1889/MUM/2021 (A.Ys: 2014-15, 2015-16, 2016-17 & 2018-19) ITA.Nos. 1866, 1867 & 1868/MUM/2021 (A.Ys: 2017-18, 2013-14 & 2012-13) DCIT – Central Circle – 1(4) v. M/s. Anandilal & Ganesh Podar Room No. 902, 9th Floor Society Pratishtha Bhavan Podar Education Complex Old CGO Annexe Saraswati Road, Santacruz (W) Maharishi Karve Road Mumbai - 400054 Mumbai - 400020 PAN: AAATA5136D (Appella…

DCIT CIR 1(4) , MUMBAI vs. ANANDILAL & GANESH PODAR SOCIETY, MUMBAI

In the result, all the appeals of the revenue are dismissed

ITA 1790/MUM/2021[2015-16]Status: DisposedITAT Mumbai10 Mar 2023AY 2015-16

Bench: Shri Aby T. Varkey, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

Section 147

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI ABY T. VARKEY, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA NOs. 713/MUM/2020 (A.Y. 2011-12) ITA NOs. 1791, 1790, 1792 & 1889/MUM/2021 (A.Ys: 2014-15, 2015-16, 2016-17 & 2018-19) ITA.Nos. 1866, 1867 & 1868/MUM/2021 (A.Ys: 2017-18, 2013-14 & 2012-13) DCIT – Central Circle – 1(4) v. M/s. Anandilal & Ganesh Podar Room No. 902, 9th Floor Society Pratishtha Bhavan Podar Education Complex Old CGO Annexe Saraswati Road, Santacruz (W) Maharishi Karve Road Mumbai - 400054 Mumbai - 400020 PAN: AAATA5136D (Appella…

DY.COMM OF INCOME TAX CC 5(2) CENTRAL RG. -5, MUMBAI vs. PARSHVANATH COMTRADE LLP, MUMBAI

ITA 1947/MUM/2022[2019-20]Status: DisposedITAT Mumbai23 Dec 2022AY 2019-20

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm Parsvanatha Comtrade Llp Dcit-Cc-5(2) F 501, Sterling Court, Central Range-5, Maheshwari Nagar, Room No.1906, Marol-Midc Road Andheri Air India Building, Vs. Nariman Point, (E) Mumbai-400 021 Mumbai-400 093 (Appellant) (Respondent) Pan No. Aaqfp9841A Assessee By : Shri Rakesh Joshi, Ar Revenue By : Shri Achal Sharma, Cit Dr Date Of Hearing: 02.11.2022 Date Of Pronouncement : 23.12.2022

For Appellant: Shri Rakesh Joshi, ARFor Respondent: Shri Achal Sharma, CIT DR
Section 133ASection 143(3)Section 24(1)(i)Section 56(2)Section 56(2)(x)

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND MS. KAVITHA RAJAGOPAL, JM Parsvanatha Comtrade LLP DCIT-CC-5(2) F 501, Sterling Court, Central Range-5, Maheshwari Nagar, Room No.1906, Marol-Midc Road Andheri Air India Building, Vs. Nariman Point, (E) Mumbai-400 021 Mumbai-400 093 (Appellant) (Respondent) PAN No. AAQFP9841A Assessee by : Shri Rakesh Joshi, AR Revenue by : Shri Achal Sharma, CIT DR Date of hearing: 02.11.2022 Date of pronouncement : 23.12.2022 O R D E R PER PRASHANT MAHARISHI, AM: 01. This appeal is filed by the Dy. Commissioner of Income Tax, Centra…

SMT. NISHA JAIN,KOTA vs. DCIT, CENTRAL CIRCLE, KOTA

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

ITA 1368/JPR/2019[2016-17]Status: DisposedITAT Jaipur03 Feb 2021AY 2016-17
For Appellant: Shri P.C. ParwalFor Respondent: Smt. Runi Pal (ACIT) a

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA. No. 1368/JP/2019 fu/kZkj.k o"kZ@Assessment Years : 2016-17 cuke Smt. Nisha Jain The ACIT/DCIT, Vs. 149, Ballabhbari, Gumanpura, Central Circle-1, Kota. Kota. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ABLPJ 8118 L vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri P.C. Parwal jktLo dh vksj ls@ Revenue by : Smt. Runi Pal (ACIT)…

Dr Dinesh Jain v. ITO (45 Taxmann.com 442) — Cited in 14 Judgments | BharatTax