Jayantilal Patel v. ACIT &Ors. (233 ITR 588)

HEMANT NARESH AGARWAL,SURAT vs. ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIR. 4, SURAT

In the result, appeal of assessee is dismissed

ITA 170/SRT/2023[2020-21]Status: DisposedITAT Surat24 Oct 2025AY 2020-21

Bench: Shri Dinesh Mohan Sinha & Shri Bijayananda Prusethआ.(खो और ज).सं /It(Ss)A No.68 & 70/Srt/2023 Assessment Years: 2015-16 & 2018-19 (Physical Court Hearing) Deputy Commissioner Of Hemant Naresh Agarwal बनाम/ Income-Tax, Central Circle-4, 701, Shree Shyam Awas, Bhatar Vs. Surat Room No.508, 5Th Floor, Road, Near Vidhya Bharti School, Aayakar Bhawan, Majura Surat-395 010 Gate, Surat-395 001 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Auppa 9003 J (अपीलाथ"/Appellant) (""थ" /Respondent) आयकर अपील सं./Ita.No.170/Srt/2023 Assessment Year: 2020-21 Hemant Naresh Agarwal Assistant Commissioner Of बनाम/ 701, Shree Shyam Awas, Bhatar Income-Tax, Central Circle-4, Vs. Road, Near Vidhya Bharti School, Surat, Aaykar Bhawan, Surat-395 010 Majura Gate, Surat-395 001 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Auppa 9003 J (अपीलाथ"/Appellant) (""थ" /Respondent) िनधा"रती की ओर से /Assessee By Shri Kiran K. Shah राज" की ओर से /Revenue By Shri Mukesh Jain, Cit-Dr & Shri Kevin Langaliya, Ca सुनवाई की तारीख/Date Of Hearing 18/09/2025 उद्घोषणा की तारीख/Date Of Pronouncement 24/10/2025

Section 143(3)Section 250Section 292CSection 69

…on is made on such dumb paper. 1.6 The appellant relies on following decisions wherein addition on dumb paper were deleted. a) CIT vs. Maulikkumar K. Shah (307 ITR 137) (Guj.) b) CIT vs. S. M. Aggrawal (293 ITR 43) Del. HC. c) Jayantilal Patel vs. ACIT (1998) 233 ITR 588 (Raj.) d) S. K. Gupta vs. DCIT (1999) 63 TTJ Del. Trib. 532 e) Atulkumar Jain vs. DCIT (64 TTJ Del. Trib. 786) f) Pooja Bhatt vs. ACIT (2000) 73 ITD 205 (Mum. Trib.) g) ITO vs. Shri Rajkumar Birla (ITA No. 934/944/945 / Hyd. / 2012) (ITAT Hyd.) h) ACIT vs. Shri Sharad Chaudhary (ITA No. 933 / Del. / 2012) i) Mohan Foods Ltd vs. CIT (301 ITR 185)…

SUNIL KUMAR AGARWAL,JAIPUR vs. ACIT, CEN. CIR-2, JAIPUR

In the result the appeal of the assessee in ITA no

ITA 513/JPR/2025[2016-17]Status: DisposedITAT Jaipur14 Oct 2025AY 2016-17

For Appellant: Shri S. L. Poddar, AdvFor Respondent: Mrs. Anita Rinesh, JCIT, Sr-DR

Section 132Section 139Section 153ASection 234B

…3 (JP) (5) CIT Vs. Naresh Khattar (HUF) (2003) 261 ITR 664 (Del) (6) Lal Chand Agarwal vs ACIT 21 TW 213 (ITAT Jaipur) (7) CIT Vs. S.M. Agarwal (2007) 293 ITR 43 (Del) (8) CIT Vs. Girish Choudhary (2008) 296 ITR 619 (Del) (9) Jayanti Lal Patel Vs. ACIT (1998) 233 ITR 588 (Raj) (10) Rakesh Goyal Vs. ACIT (2004) 87 TTJ 151 (Del) (11) ITO Vs. Manna Lal Jhalani 22 TW 551 (ITAT Jaipur) (12) Hissaria Brother Vs. ACIT 22 TW 684 (ITAT Jaipur) (13) DCIT Vs. Countrywide Buildestate Pvt Ltd. (2012) 48 TW 50 (Jaipur ITAT) order dated 29.06.2012 ITA No. 961/JP/2011 (ii) The explanation of the assessee is supported by ledger a…

SURESH KUMAR BANTHIA,KOLKATA vs. DCIT, CENTRAL CIRCLE 4(3), , KOLKATA

In the result, the appeal of the assessee is allowed

ITA 835/KOL/2025[2020-2021]Status: DisposedITAT Kolkata18 Sept 2025AY 2020-2021

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm Suresh Kumar Banthia Dcit, Central Circle-4(3) 147 Banthia House Mahatma Aayakar Bhavan, Poorva, 110 Gandhi Road, Burra Bazar, Shantipally, E.M. By Pass, Vs. Kolkata-700007, West Bengal Kolkata-700107, West Bengal (Appellant) (Respondent) Pan No. Aevpb2317L Assessee By : S.M. Surana & Sunil Surana, Ars Revenue By : Sanat Kumar Raha, Dr Date Of Hearing: 29.07.2025 Date Of Pronouncement: 18.09.2025

For Appellant: S.M. Surana, &For Respondent: Sanat Kumar Raha, DR

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

…al Wassan (2007) 295 ITR (AT) 352 (Jabalpur) ii. CBI Vs. VC Shukla 3 SCC 410 iii. Rakesh Goyal Vs. ACIT (2004) 87 TTJ (Del) 151 iv. Mohan Foods Ltd Vs. DCIT (2010) 123 ITD 590 (Del) v. CIT vs. SM Agarwal [2007]293ITR43(DELHI) vi. Jayanti Lal Patel [1998] 233 ITR 588 (Raj). vii. NK Malhan Vs. DCIT (2004) 91 TTJ (Del) 938. viii. CIT Vs. Chandra Chemouse P. Ltd. (2008) 298 ITR 98 (Raj.) Suresh Kumar Banthia; A.Y. 2020-21 ix. MM financiers (P) Ltd. Vs. DCIT (2007) 107 TTJ (Chennai) 2000 x. Mongra Metals (P) Ltd. Vs. ACIT 67 TTJ 247 (All. Trib) xi. Pooja Bhatt Vs. ACIT (2000) 73 ITD 205 (Mum. Trib) xii. Atual…

ASSISTANT COMMISSIONER OF INCOME TAX (CENTRAL CIRCLE)-1,, RAIPUR vs. M/S. CHHATISGARH DISTILLERIES LIMITED, KOLKATA

In the result, appeal of the revenue in ITA No

ITA 103/RPR/2020[2017-18]Status: DisposedITAT Raipur31 Jul 2025AY 2017-18

Bench: Shri Partha Sarathi Chaudhury & Shri Arun Khodpiaआयकर अपील सं./Ita No.103/Rpr/2020 Co No.15/Rpr/2023 "नधा"रण वष" / Assessment Year : 2017-18 The Assistant Commissioner Of Income Tax (Central Circle)-1, Raipur (C.G.)

For Appellant: Shri S.R Rao, AdvocateFor Respondent: Shri S.L Anuragi, Ld. CIT-DR

Section 115BSection 132Section 132(4)Section 153ASection 69C

…h from the assessee are dumb documents and there are concurrent findings of CIT(A) and the Tribunal to this effect. Since the conclusions are essentially factual, no substantial question of law arises for consideration". Jayantilal Patel Vs. ACIT & Ors (1998) 233 ITR 588 (Raj) – Held that – “During search at the residence of Dr. Tomar, the Department official found a slip containing some figures» This piece of paper claimed to have been recovered at the time of search contains figures under two columns. In one column, the total of these figures comes to Rs.17,25,000 from 31st May, 1989, to 8th Dec., 1989, and in…

ASHIANA BUILDPROP PRIVATE LIMITED,UDAIPUR vs. DCIT, CENTRAL CIRCLE-1, UDAIPUR, UDAIPUR

ITA 706/JODH/2024[2013-14]Status: DisposedITAT Jodhpur26 May 2025AY 2013-14

Section 132Section 145(3)Section 153ASection 234ASection 250

…y, court perceived no conflict in these decisions that warranted\nreference of issue to larger Bench—Question framed answered in negative i.e. against\nRevenue and in favour of Assessee—Revenue’s appeals dismissed.\n4.1JAYANTI LAL PATEL vs. ACIT & ORS. (1998) 233 ITR 588 (RAJ.) held:\nDuring search at the residence of Dr. Tomar, THE DEPARTMANTE official found a slip\ncontaining some figures. This piece of paper claimed to have been recovered at the time\nof SEARCH contains figures under tow columns. In one column, the total of these figures\ncomes to Rs.17,25,000 from 31st May,1989, to 8th Dec., 1989, and in the…

DCIT,CENTRAL CIRCLE-2(4), CHENNAI vs. SHRI.JAGANNATHAN SEKAR, CHENNAI

ITA 1279/CHNY/2023[2015-16]Status: DisposedITAT Chennai30 Apr 2025AY 2015-16

Bench: Shri Manu Kumar Giri & Shri Jagadishआयकरअपीलसं./I.T.A.Nos.1274, 1275 & 1283/Chny/2023 (निर्धारण वर्ष / Assessment Years: 2015-16, 2016-17, 2017-18) Deputy Commissioner Of Income Tax, Vs Shri K.Rethinam, Central Circle-2(4), Chennai. # 1/1, Gtn Salai, Opp.Smbm School, Dindigul -624 001. Pan :Arwpr-3777-N (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) & आयकरअपीलसं./I.T.A.Nos.1276, 1277 & 1278/Chny/2023 (निर्धारण वर्ष / Assessment Years: 2015-16, 2016-17, 2017-18) Deputy Commissioner Of Income Tax, Vs Shri S.Ramachandran, Central Circle-2(4), Chennai. # 3/29, New No,3/40, Muthupattinam, S.Kulavaipettai Post, Alangudi Tk-622 001. Pan :Adfpr-3158-Q (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) & आयकरअपीलसं./I.T.A.Nos.1279, 1280 & 1281/Chny/2023 (निर्धारण वर्ष / Assessment Years: 2015-16, 2016-17, 2017-18) Deputy Commissioner Of Income Tax, Vs Shri Jagannathan Sekar Central Circle-2(4), Chennai. # 25, Sambasivam Street, T.Nagar Chennai-600 017. Pan :Bcdps-4688-G (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थीकीओरसे / Revenue By : Mr. V.Justin, Cit प्रत्यर्थीकीओरसे / Assessee(S) By : Mr. Y.Sridhar, F.C.A. & Ms. Varsha Sridhar, C.A सुनवाईकीतारीख/Date Of Hearing : 25.02.2025 घोषणाकीतारीख / Date Of Pronouncement : 30.04.2025 Per Bench: आदेश / Order 2

For Respondent: Mr. V.Justin, CIT

…423 (JP) (5) CIT Vs. Naresh Khattar (HUF) (2003) 261 ITR 664 (Del) (6) Lal Chand AgarwalvsACIT 21 TW 213 (ITAT Jaipur) (7) CIT Vs. S.M. Agarwal (2007) 293 ITR 43 (Del) (8) CIT Vs. Girish Choudhary (2008) 296 ITR 619 (Del) (9) Jayanti Lal Patel Vs. ACIT (1998) 233 ITR 588 (Raj) (10) Rakesh Goyal Vs. ACIT (2004) 87 TTJ 151 (Del) (11) ITO Vs. Manna Lal Jhalani 22 TW 551 (ITAT Jaipur) (12) Hissaria Brother Vs. ACIT 22 TW 684 (ITAT Jaipur) (13) DCIT Vs. Country wide Builde state Pvt Ltd. (2012) 48 TW 50 (Jaipur ITAT) order dated 29.06.2012 ITA No. 961/JP/2011 The Appellant further submits that while finalizing the fir…

DCIT,CENTRAL CIRCLE-2(4), CHENNAI vs. S. RAMACHANDRAN, PUDUKKOTTAI

ITA 1278/CHNY/2023[2017-18]Status: DisposedITAT Chennai30 Apr 2025AY 2017-18

Bench: Shri Manu Kumar Giri & Shri Jagadishआयकरअपीलसं./I.T.A.Nos.1274, 1275 & 1283/Chny/2023 (निर्धारण वर्ष / Assessment Years: 2015-16, 2016-17, 2017-18) Deputy Commissioner Of Income Tax, Vs Shri K.Rethinam, Central Circle-2(4), # 1/1, Gtn Salai, Chennai. Opp.Smbm School, (अपीलार्थी/Appellant) Dindigul -624 001. Pan :Arwpr-3777-N (प्रत्यर्थी/Respondent) & आयकरअपीलसं./I.T.A.Nos.1276, 1277 & 1278/Chny/2023 (निर्धारण वर्ष / Assessment Years: 2015-16, 2016-17, 2017-18) Deputy Commissioner Of Income Tax, Vs Shri S.Ramachandran, Central Circle-2(4), # 3/29, New No,3/40, Chennai. Muthupattinam, (अपीलार्थी/Appellant) S.Kulavaipettai Post, Alangudi Tk-622 001. Pan :Adfpr-3158-Q (प्रत्यर्थी/Respondent) & आयकरअपीलसं./I.T.A.Nos.1279, 1280 & 1281/Chny/2023 (निर्धारण वर्ष / Assessment Years: 2015-16, 2016-17, 2017-18) Deputy Commissioner Of Income Tax, Vs Shri Jagannathan Sekar Central Circle-2(4), # 25, Sambasivam Street, Chennai. T.Nagar Chennai-600 017. (अपीलार्थी/Appellant) Pan :Bcdps-4688-G (प्रत्यर्थी/Respondent) अपीलार्थीकीओरसे / Revenue By Mr. V.Justin, Cit प्रत्यर्थीकीओरसे / Assessee(S) By Mr. Y.Sridhar, F.C.A. & Ms. Varsha Sridhar, C.A सुनवाईकीतारीख/Date Of Hearing 25.02.2025 घोषणाकीतारीख / Date Of Pronouncement 30.04.2025 Per Bench: आदेश / Order 2

…423 (JP) (5) CIT Vs. Naresh Khattar (HUF) (2003) 261 ITR 664 (Del) (6) Lal Chand AgarwalvsACIT 21 TW 213 (ITAT Jaipur) (7) CIT Vs. S.M. Agarwal (2007) 293 ITR 43 (Del) (8) CIT Vs. Girish Choudhary (2008) 296 ITR 619 (Del) (9) Jayanti Lal Patel Vs. ACIT (1998) 233 ITR 588 (Raj) (10) Rakesh Goyal Vs. ACIT (2004) 87 TTJ 151 (Del) (11) ITO Vs. Manna Lal Jhalani 22 TW 551 (ITAT Jaipur) (12) Hissaria Brother Vs. ACIT 22 TW 684 (ITAT Jaipur) (13) DCIT Vs. Country wide Builde state Pvt Ltd. (2012) 48 TW 50 (Jaipur ITAT) order dated 29.06.2012 ITA No. 961/JP/2011 The Appellant further submits that while finalizing the fir…

DEPUTY COMMISSIONER OF INCOME TAX,CENTRAL CIRCLE-2(4), CHENNAI vs. S. RAMACHANDRAN, PUDUKOTTAI

ITA 1276/CHNY/2023[2015-16]Status: DisposedITAT Chennai30 Apr 2025AY 2015-16

Bench: Shri Manu Kumar Giri & Shri Jagadish

Section 132(4)

…423 (JP) (5) CIT Vs. Naresh Khattar (HUF) (2003) 261 ITR 664 (Del) (6) Lal Chand AgarwalvsACIT 21 TW 213 (ITAT Jaipur) (7) CIT Vs. S.M. Agarwal (2007) 293 ITR 43 (Del) (8) CIT Vs. Girish Choudhary (2008) 296 ITR 619 (Del) (9) Jayanti Lal Patel Vs. ACIT (1998) 233 ITR 588 (Raj) (10) Rakesh Goyal Vs. ACIT (2004) 87 TTJ 151 (Del) (11) ITO Vs. Manna Lal Jhalani 22 TW 551 (ITAT Jaipur) (12) Hissaria Brother Vs. ACIT 22 TW 684 (ITAT Jaipur) (13) DCIT Vs. Country wide Builde state Pvt Ltd. (2012) 48 TW 50 (Jaipur ITAT) order dated 29.06.2012 ITA No. 961/JP/2011 The Appellant further submits that while finalizing the fi…

DEPUTY COMMISSIONER OF INCOME TAXCENTRAL CIRCLE-2(4), CHENNAI vs. K. RETHINAM, DINDIGUL

ITA 1275/CHNY/2023[2016-17]Status: DisposedITAT Chennai30 Apr 2025AY 2016-17

Bench: Shri Manu Kumar Giri & Shri Jagadishआयकर अपील सं./I.T.A.Nos.1274, 1275 & 1283/Chny/2023 (निर्धारण वर्ष / Assessment Years: 2015-16, 2016-17, 2017-18) Deputy Commissioner Of Income Tax, Vs Shri K.Rethinam, Central Circle-2(4), Chennai. # 1/1, Gtn Salai, Opp.Smbm School, Dindigul -624 001. Pan :Arwpr-3777-N (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) & आयकर अपील सं./I.T.A.Nos.1276, 1277 & 1278/Chny/2023 (निर्धारण वर्ष / Assessment Years: 2015-16, 2016-17, 2017-18) Deputy Commissioner Of Income Tax, Vs Shri S.Ramachandran, Central Circle-2(4), Chennai. # 3/29, New No,3/40, Muthupattinam, S.Kulavaipettai Post, Alangudi Tk-622 001. Pan :Adfpr-3158-Q (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) & आयकर अपील सं./I.T.A.Nos.1279, 1280 & 1281/Chny/2023 (निर्धारण वर्ष / Assessment Years: 2015-16, 2016-17, 2017-18) Deputy Commissioner Of Income Tax, Vs Shri Jagannathan Sekar Central Circle-2(4), Chennai. # 25, Sambasivam Street, T.Nagar Chennai-600 017. Pan :Bcdps-4688-G (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से / Revenue By : Mr. V.Justin, Cit प्रत्यर्थी की ओर से / Assessee(S) By : Mr. Y.Sridhar, F.C.A. & Ms. Varsha Sridhar, C.A सुनवाई की तारीख/Date Of Hearing : 25.02.2025 घोषणा की तारीख / Date Of Pronouncement : 30.04.2025 Per Bench: आदेश / Order 2

For Respondent: Mr. V.Justin, CIT

…423 (JP) (5) CIT Vs. Naresh Khattar (HUF) (2003) 261 ITR 664 (Del) (6) Lal Chand AgarwalvsACIT 21 TW 213 (ITAT Jaipur) (7) CIT Vs. S.M. Agarwal (2007) 293 ITR 43 (Del) (8) CIT Vs. Girish Choudhary (2008) 296 ITR 619 (Del) (9) Jayanti Lal Patel Vs. ACIT (1998) 233 ITR 588 (Raj) (10) Rakesh Goyal Vs. ACIT (2004) 87 TTJ 151 (Del) (11) ITO Vs. Manna Lal Jhalani 22 TW 551 (ITAT Jaipur) (12) Hissaria Brother Vs. ACIT 22 TW 684 (ITAT Jaipur) (13) DCIT Vs. Country wide Builde state Pvt Ltd. (2012) 48 TW 50 (Jaipur ITAT) order dated 29.06.2012 ITA No. 961/JP/2011 The Appellant further submits that while finalizing the fir…

SRISHTI ASSOCIATES,KOTA, RAJASTHAN vs. ACIT, CENTRAL CIRCLE, KOTA, KOTA-RAJASTHAN

ITA 587/JPR/2024[2018-19]Status: DisposedITAT Jaipur16 Jul 2024AY 2018-19

Section 132Section 132(4)Section 139(1)Section 143(2)Section 153CSection 153DSection 246ASection 44A

…(iv) CIT vs SMS Investment Corporation Private Limited 207 ITR 364 Hon'ble Rajasthan High Court (v) Shardha Construction Vs ACIT 76 ITD 85 ITAT Pune bench (vi) Jayantilal Patel Vs. ACIT and others/ Dr Balbir Singh Tomar Vs ACIT & others (Rajasthan High Court) 233 ITR 588. / 244 ITR 500 (Departmental appeal in DB)/ 142 CTR 571/20 Tax World 546/ Hon'ble Rajasthan High Court. 5.1.7 The Ld AR of the assessee further submitted that the satisfaction Note prepared to initiate the assessment proceedings of appellant is not reasonable and the same is based on generalization. As per provisions of the Act only seized materi…

RAM DHAN YADAV,CHOMU JAIPUR vs. INCOME TAX OFFICER, ITO 7(3), JAIPUR

In the result, both the appeals of the assessee are allowed

ITA 369/JPR/2023[2008-09]Status: DisposedITAT Jaipur20 Feb 2024AY 2008-09

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

For Appellant: Shri Rajesh Soni (C.A.)For Respondent: Shri Anoop Singh (Addl.CIT)

Section 143(3)Section 144Section 147Section 148Section 69B

…ACIT (Pune) 71 ITD 245 5. Where seized paper are not found from the possession of the assessee no can be made on the basis of the papers found. ChandalalKalayanmal V/s ACIT (21 TW 125 (ITAT, Jaipur) Jayantilal Patel and Dr. Balvir Singh Tomar V/s ACIT &Otrs. 233 ITR 588 (Raj) 25 Tax World 87 (Raj. High Court) 6. Addition could not be made on the basis of uncorroborated notings on loose sheets and papers S Goyal vs DCIT (2002) 77 TTJ 1 (Mum) Bansal Strips Pvt Ltd vs ACIT (2005) 100 TTJ 665 (Del) Kishan Chand Sobhraj Mal (1991) 42 TTJ 423 (JP) 7. No addition on the basis of ‘dumb paper’ DCIT vs Rajendra Kumar S…

RAM DHAN YADAV,CHOMU JAIPUR vs. ITO, WD 7(3), JAIPUR

In the result, both the appeals of the assessee are allowed

ITA 366/JPR/2023[2007-2008]Status: DisposedITAT Jaipur20 Feb 2024AY 2007-2008

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

For Appellant: Shri Rajesh Soni (C.A.)For Respondent: Shri Anoop Singh (Addl.CIT)

Section 143(3)Section 144Section 147Section 148Section 69B

…ACIT (Pune) 71 ITD 245 5. Where seized paper are not found from the possession of the assessee no can be made on the basis of the papers found. ChandalalKalayanmal V/s ACIT (21 TW 125 (ITAT, Jaipur) Jayantilal Patel and Dr. Balvir Singh Tomar V/s ACIT &Otrs. 233 ITR 588 (Raj) 25 Tax World 87 (Raj. High Court) 6. Addition could not be made on the basis of uncorroborated notings on loose sheets and papers S Goyal vs DCIT (2002) 77 TTJ 1 (Mum) Bansal Strips Pvt Ltd vs ACIT (2005) 100 TTJ 665 (Del) Kishan Chand Sobhraj Mal (1991) 42 TTJ 423 (JP) 7. No addition on the basis of ‘dumb paper’ DCIT vs Rajendra Kumar S…