Gauri Prasad Bagaria v. CIT

42 ITR 112Supreme Court of India1961#12817 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2012 to 2025.

Sections most often in play

Section 115BBESection 131Section 139(1)Section 142(1)Section 143(2)Section 143(3)Section 144Section 153C

Judgments citing Gauri Prasad Bagaria v. CIT

RAKESH KHIVASARA,BEAWAR vs. ACIT, CENTRAL CIRCLE , AJMER, AJMER

In the result, the appeal of the assessee is allowed

ITA 86/JPR/2025[2019-20]Status: DisposedITAT Jaipur01 Apr 2025AY 2019-20

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

For Appellant: Shri Dheeraj Borad, C.AFor Respondent: Shri Gautam Singh Choudhary, JCIT-Sr.DR
Section 115Section 127Section 131Section 132Section 139Section 139(1)Section 143(2)Section 143(3)Section 153CSection 234A

…pur, belonged to him and he earned this amount of Rs. 19,00,000/- from commodity trading transactions on MCX/NCDX. 3. In above regard the Assessee places reliance on the judgement of Hon'ble Supereme Court in the case of Gouri Prasad Bagaria v CIT reported in 42 ITR 112(SC). In this case the hon'ble Supereme Court held that when the assessee's statement was believed in a particular case and the finding of the Tribunal was based on that, then there was 9 Rakesh Khivasara Vs. ACIT obviously material on which the finding of the Tribunal could be based; and to seek for other material was tantamount to saying that a…

SH. KARAN BHALLA,NEW DELHI vs. ITO, NEW DELHI

In the result appeal of the assessee is dismissed

ITA 4862/DEL/2014[2008-09]Status: DisposedITAT Delhi09 Jun 2017AY 2008-09

Bench: Shri Bhavnesh Sainiassessment Year : 2008-09

For Appellant: Shri C.S. Agarwal and Shri R.P. Mall, AdvocateFor Respondent: Ms. Bedobani, Sr. DR
Section 144

…osit in the bank account. Therefore order in the case of DCIT vs. Sunil Bhalla (supra) will not apply to the fact of the case. Ld. Counsel for assessee also relied upon judgment of the Hon'ble Supreme Court in the case of Gouri Prasad Bagaria vs. CIT (1961) 42 ITR 112 (Supreme Court) in which the Tribunal had believed the assessee words in view of his conduct and past history and the Hon'ble Supreme Court held that the Tribunal having believed the assessee’s statement, there was an end of the matter in so far as the fact was concerned. I may note that the conduct of the assessee in the present case was wholly…

COMMISSIONER OF INCOME TAX vs. ROHIT KEDAR NATH GUPTA

ITA/707/2008HC Delhi31 Aug 2012

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE R.V.EASWAR

Section 132Section 260A

…sing Officer in support of the claim that the assessee had made undisclosed investment. The statements are good material on which the conclusions can be drawn. Several decades back the Supreme Court held in the case of Gauri Prasad Bagaria v. CIT, (1961) 42 ITR 112 that the statement of a person constituted good material on which a finding can be based. In the present case the statements, as we have noticed, are fairly elaborate and corroborate each other in material particulars. There is no evidence of any threat or coercion from the officers of the search party and the allegation of the deponents to…

COMMISSIONER OF INCOME TAX vs. ASHA KEDAR NATH GUPTA

ITA/948/2008HC Delhi31 Aug 2012

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE R.V.EASWAR

Section 132Section 260A

…sing Officer in support of the claim that the assessee had made undisclosed investment. The statements are good material on which the conclusions can be drawn. Several decades back the Supreme Court held in the case of Gauri Prasad Bagaria v. CIT, (1961) 42 ITR 112 that the statement of a person constituted good material on which a finding can be based. In the present case the statements, as we have noticed, are fairly elaborate and corroborate each other in material particulars. There is no evidence of any threat or coercion from the officers of the search party and the allegation of the deponents to…

COMMISSIONER OF INCOME TAX vs. NITIN KEDAR NATH GUPTA

ITA/706/2008HC Delhi31 Aug 2012

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE R.V.EASWAR

Section 132Section 260A

…sing Officer in support of the claim that the assessee had made undisclosed investment. The statements are good material on which the conclusions can be drawn. Several decades back the Supreme Court held in the case of Gauri Prasad Bagaria v. CIT, (1961) 42 ITR 112 that the statement of a person constituted good material on which a finding can be based. In the present case the statements, as we have noticed, are fairly elaborate and corroborate each other in material particulars. There is no evidence of any threat or coercion from the officers of the search party and the allegation of the deponents to…

THE COMMISSIONER OF INCOME TAX DELHI vs. MANI KAKKAR

ITA/892/2008HC Delhi31 Aug 2012

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE R.V.EASWAR

Section 132Section 260A

…sing Officer in support of the claim that the assessee had made undisclosed investment. The statements are good material on which the conclusions can be drawn. Several decades back the Supreme Court held in the case of Gauri Prasad Bagaria v. CIT, (1961) 42 ITR 112 that the statement of a person constituted good material on which a finding can be based. In the present case the statements, as we have noticed, are fairly elaborate and corroborate each other in material particulars. There is no evidence of any threat or coercion from the officers of the search party and the allegation of the deponents to…

COMMISSIONER OF INCOME TAX vs. KEDAR NATH GUPTA

ITA-713/2008HC Delhi31 Aug 2012
Section 132Section 260A

…sing Officer in support of the claim that the assessee had made undisclosed investment. The statements are good material on which the conclusions can be drawn. Several decades back the Supreme Court held in the case of Gauri Prasad Bagaria v. CIT, (1961) 42 ITR 112 that the statement of a person constituted good material on which a finding can be based. In the present case the statements, as we have noticed, are fairly elaborate and corroborate each other in material particulars. There is no evidence of any threat or coercion from the officers of the search party and the allegation of the deponents to…

COMMISSIONER OF INCOME TAX

ITA/713/2008HC Delhi31 Aug 2012
Section 132Section 260A

…sing Officer in support of the claim that the assessee had made undisclosed investment. The statements are good material on which the conclusions can be drawn. Several decades back the Supreme Court held in the case of Gauri Prasad Bagaria v. CIT, (1961) 42 ITR 112 that the statement of a person constituted good material on which a finding can be based. In the present case the statements, as we have noticed, are fairly elaborate and corroborate each other in material particulars. There is no evidence of any threat or coercion from the officers of the search party and the allegation of the deponents to…

Gauri Prasad Bagaria v. CIT (42 ITR 112) — Cited in 8 Judgments | BharatTax