Jatindra Nath Sarmah v. ITO

113 ITR 898High Court1978#14703 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2017 to 2024.

Sections most often in play

Section 1961Section 127 of the Income Tax ActSection 129 of the Income Tax ActSection 143(2) of the Income Tax ActSection 144 of the Income Tax ActSection 145(3) of the Income Tax ActSection 269T of the Income Tax ActSection 68 of the Income Tax Act

Judgments citing Jatindra Nath Sarmah v. ITO

Kalyanasundaram Suresh, Chennai vs. ACIT Non Corporate Circle 2, Chennai

In the result, the appeal filed by the assessee is dismissed

ITA 297/CHNY/2019[2013-14]Status: DisposedITAT Chennai28 Aug 2024AY 2013-14

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. No.297/Chny/2019 िनधा"रण वष"/Assessment Year: 2013-14 Shri Kalyanasundaram Suresh, Vs. The Assistant Commissioner Of Old No. 12-A, New No. 24, Income Tax, Swarnamangalam East Road, West Non Corporate Circle 2, Cit Nagar, Nandanam, Chennai. Chennai 600 035. [Pan: Aobps4696F] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri K. Ravi Kannan, Advocate & Shri Varun Ranganathan, Advocate ""थ" की ओर से/Respondent By : Shri R.V. Aroon Prasad, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 23.07.2024 घोषणा की तारीख /Date Of Pronouncement : 28.08.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 28.12.2018 Passed By The Ld. Commissioner Of Income Tax (Appeals)-2, Chennai For The Assessment Year 2013-14. 2. The Ld. Ar Shri K. Ravi Kannan, Advocate Drew Our Attention To The Additional Grounds Of Appeal Filed On 10.12.2023 & Submits That The Said 3 Grounds Of Appeal May Be Taken Up First The Ld. Dr Shri R.V.

For Appellant: Shri K. Ravi Kannan, Advocate &For Respondent: Shri R.V. Aroon Prasad, Addl. CIT
Section 127Section 143(2)Section 5

…nation or where the explanation offered by him is not satisfactory in the Assessing Officer's opinion, the value of the unexplained investment would be treated as the income of the financial year in question. In the case of Jatindra Nath Sarmah vs. ITO (1978) 113 ITR 898 (Gau), the Gauhati High Court observed that where the explanations furnished by the assessee were not fully relied upon by the Department, it cannot be said that the Department had any further burden to prove that this was an income of the assessee. 12.1 In the case of Raghbir Singh vs. ITAT & Ors. (2007) 209 CTR (P&H) 394 assessee failed to esta…

K.Suresh, Chennai vs. DCIT, Chennai

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

ITA 572/CHNY/2017[2012-13]Status: DisposedITAT Chennai19 Jun 2017AY 2012-13

Bench: Shri Chandra Poojari & Shri G. Pavan Kumar

For Appellant: Shri K. Ravi, AdvocateFor Respondent: Shri Supriyo Pal, JCIT
Section 148

…ation or where the explanation offered by him is not satisfactory in the Assessing Officer’s opinion, the value of the unexplained investment would be treated as the income of the financial year in question. In the case of Jatindra Nath Sarmah vs. ITO (1978) 113 ITR 898 (Gau), the Gauhati High Court observed that where the explanations furnished by the assessee were not fully relied upon by the Department, it cannot be said that the Department had any further burden to prove that this was an income of the assesse.e 12.1 In the case of Raghbir Singh vs. ITAT & Ors. (2007) 209 CTR (P&H) 394 assessee failed to…

K.Suresh, Chennai vs. DCIT, Chennai

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

ITA 571/CHNY/2017[2011-12]Status: DisposedITAT Chennai19 Jun 2017AY 2011-12

Bench: Shri Chandra Poojari & Shri G. Pavan Kumar

For Appellant: Shri K. Ravi, AdvocateFor Respondent: Shri Supriyo Pal, JCIT
Section 148

…ation or where the explanation offered by him is not satisfactory in the Assessing Officer’s opinion, the value of the unexplained investment would be treated as the income of the financial year in question. In the case of Jatindra Nath Sarmah vs. ITO (1978) 113 ITR 898 (Gau), the Gauhati High Court observed that where the explanations furnished by the assessee were not fully relied upon by the Department, it cannot be said that the Department had any further burden to prove that this was an income of the assesse.e 12.1 In the case of Raghbir Singh vs. ITAT & Ors. (2007) 209 CTR (P&H) 394 assessee failed to…

K.Suresh, Chennai vs. DCIT, Chennai

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

ITA 570/CHNY/2017[2010-11]Status: DisposedITAT Chennai19 Jun 2017AY 2010-11

Bench: Shri Chandra Poojari & Shri G. Pavan Kumar

For Appellant: Shri K. Ravi, AdvocateFor Respondent: Shri Supriyo Pal, JCIT
Section 148

…ation or where the explanation offered by him is not satisfactory in the Assessing Officer’s opinion, the value of the unexplained investment would be treated as the income of the financial year in question. In the case of Jatindra Nath Sarmah vs. ITO (1978) 113 ITR 898 (Gau), the Gauhati High Court observed that where the explanations furnished by the assessee were not fully relied upon by the Department, it cannot be said that the Department had any further burden to prove that this was an income of the assesse.e 12.1 In the case of Raghbir Singh vs. ITAT & Ors. (2007) 209 CTR (P&H) 394 assessee failed to…

K.Suresh, Chennai vs. DCIT, Chennai

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

ITA 569/CHNY/2017[2009-10]Status: DisposedITAT Chennai19 Jun 2017AY 2009-10

Bench: Shri Chandra Poojari & Shri G. Pavan Kumar

For Appellant: Shri K. Ravi, AdvocateFor Respondent: Shri Supriyo Pal, JCIT
Section 148

…ation or where the explanation offered by him is not satisfactory in the Assessing Officer’s opinion, the value of the unexplained investment would be treated as the income of the financial year in question. In the case of Jatindra Nath Sarmah vs. ITO (1978) 113 ITR 898 (Gau), the Gauhati High Court observed that where the explanations furnished by the assessee were not fully relied upon by the Department, it cannot be said that the Department had any further burden to prove that this was an income of the assesse.e 12.1 In the case of Raghbir Singh vs. ITAT & Ors. (2007) 209 CTR (P&H) 394 assessee failed to…

K.Suresh, Chennai vs. DCIT, Chennai

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

ITA 568/CHNY/2017[2008-09]Status: DisposedITAT Chennai19 Jun 2017AY 2008-09

Bench: Shri Chandra Poojari & Shri G. Pavan Kumar

For Appellant: Shri K. Ravi, AdvocateFor Respondent: Shri Supriyo Pal, JCIT
Section 148

…ation or where the explanation offered by him is not satisfactory in the Assessing Officer’s opinion, the value of the unexplained investment would be treated as the income of the financial year in question. In the case of Jatindra Nath Sarmah vs. ITO (1978) 113 ITR 898 (Gau), the Gauhati High Court observed that where the explanations furnished by the assessee were not fully relied upon by the Department, it cannot be said that the Department had any further burden to prove that this was an income of the assesse.e 12.1 In the case of Raghbir Singh vs. ITAT & Ors. (2007) 209 CTR (P&H) 394 assessee failed to…

Jatindra Nath Sarmah v. ITO (113 ITR 898) — Cited in 6 Judgments | BharatTax