K.P. Varghese v. ITO

131 ITR 597Supreme Court of India1981#44 most cited

What is K.P. Varghese v. ITO authority for?

An addition to income cannot be made merely on the basis of a difference in valuation of assets or a Valuation Officer's report without establishing actual understatement of consideration or the source of unexplained funds through proper enquiry. The Assessing Officer must conduct proper enquiry and satisfy the conditions for making such additions.

989

judgments rely on this decision, according to BharatTax’s citation analysis of 367,181 Indian tax judgments — from 2000 to 2026.

Also referred to as

K.P. Varghese v. ITO · 131 ITR 597 · difference in valuation · unexplained investment · Valuation Officer report · deletion of addition · Assessing Officer enquiry · Section 69 · Section 69A · Section 115BBE · no addition on suspicion · understatement of consideration

Also reported as

7 Taxmann 13

Sections most often in play

Section 143(3)Section 153ASection 132Section 292CSection 69Section 153CSection 115BBESection 69A

Issues it is cited on

section 5(8)section 52closely held companyaccumulated profitsdumb documentssection 132(4a)section 131(1a)section 260section 69bsection 292csection 292bsection 292

Judgments citing K.P. Varghese v. ITO

Mohammed Ibrahim Mohideen, Kerala vs. Assistant Commissioner of Income-Tax, Central Circle-2, Mangalore

ITA 465/BANG/2024[2016-17]Status: DisposedITAT Bangalore08 Jul 2024AY 2016-17

Bench: Shri Chandra Poojari & Shri Keshav Dubey

Section 153ASection 69B

…the argument of Mr. Sabharwal that judicial notice can be taken of the practice prevailing in the property market of not disclosing the full consideration for transfer of properties”. 4.34 The Hon'ble Supreme Court in the case of K.P. Varghese vs. ITO (1981) 131 ITR 597 (SC) held that the capital gains is intended to tax the gains of assessee not what an assessee might have gained and what is not gained cannot be computed as gain and the assessee cannot fastened with the liability on a fictional income. Similarly, the Hon'ble Supreme Court in the case of CIT Vs. Shivakami Co. (P.) Ltd. (1986) 159 ITR 71 (SC) hel…

Mohammed Ibrahim Mohideen, Kerala vs. Asst. Commissioner of Income Tax, Central Circle-2, Mangalore

In the result, appeal of the assessee in ITA

ITA 464/BANG/2024[2015-16]Status: DisposedITAT Bangalore08 Jul 2024AY 2015-16

Bench: Shri Chandra Poojari & Shri Keshav Dubey

For Appellant: Smt. Sheetal Borkar, A.RFor Respondent: Shri D.K. Mishra, D.R
Section 153ASection 69B

…the argument of Mr. Sabharwal that judicial notice can be taken of the practice prevailing in the property market of not disclosing the full consideration for transfer of properties”. 4.34 The Hon’ble Supreme Court in the case of K.P. Varghese vs. ITO (1981) 131 ITR 597 (SC) held that the capital gains is intended to tax the gains of assessee not what an assessee might have gained and what is not gained cannot be computed as gain and the assessee cannot fastened with the liability on a fictional income. Similarly, the Hon’ble Supreme Court in the case of CIT Vs. Shivakami Co. (P.) Ltd. (1986) 159 ITR 71 (SC) hel…

Mohammed Ibrahim Mohideen, Kerala vs. Asst. Commissioner of Income Tax, Central Circle-2, Mangalore

In the result, appeal of the assessee in ITA

ITA 463/BANG/2024[2014-15]Status: DisposedITAT Bangalore08 Jul 2024AY 2014-15

Bench: Shri Chandra Poojari & Shri Keshav Dubey

For Appellant: Smt. Sheetal Borkar, A.RFor Respondent: Shri D.K. Mishra, D.R
Section 153ASection 69B

…the argument of Mr. Sabharwal that judicial notice can be taken of the practice prevailing in the property market of not disclosing the full consideration for transfer of properties”. 4.34 The Hon’ble Supreme Court in the case of K.P. Varghese vs. ITO (1981) 131 ITR 597 (SC) held that the capital gains is intended to tax the gains of assessee not what an assessee might have gained and what is not gained cannot be computed as gain and the assessee cannot fastened with the liability on a fictional income. Similarly, the Hon’ble Supreme Court in the case of CIT Vs. Shivakami Co. (P.) Ltd. (1986) 159 ITR 71 (SC) hel…

M/S. Emirates Hindustan Builders and Developers, Kerala vs. Assistant Commissioner of Income-Tax, Central Circle-2, Mangalore

In the result, appeals of the assessee in ITA Nos

ITA 415/BANG/2024[2018-19]Status: DisposedITAT Bangalore08 Jul 2024AY 2018-19

Bench: Shri Chandra Poojari & Shri Keshav Dubey

For Appellant: Smt. Sheetal Borkar, A.RFor Respondent: Sri Guru Kumar S., D.R
Section 132(4)Section 143(3)Section 148Section 68

…he argument of Mr. Sabharwal that judicial notice can be taken of the practice prevailing in the property market of not disclosing the full consideration for transfer of properties”. 8.12. The Hon’ble Supreme Court in the case of K.P. Varghese vs. ITO (1981) 131 ITR 597 (SC) held that the capital gains is intended to tax the gains of assessee not what an assessee might have gained and what is not gained cannot be computed as gain and the assessee cannot fastened with the liability on a fictional income. 8.13 Similarly, the Hon’ble Supreme Court in the case of CIT Vs. Shivakami Co. (P.) Ltd. (1986) 159 ITR 71 (SC…

Mkh Infrastructure, Kerala vs. Deputy Commissioner of Income Tax, Central Circle-2, Mangalore

In the result, appeals of the assessee in ITA Nos

ITA 174/BANG/2024[2017-18]Status: DisposedITAT Bangalore08 Jul 2024AY 2017-18

Bench: Shri Chandra Poojari & Shri Keshav Dubey

For Appellant: Smt. Sheetal Borkar, A.RFor Respondent: Sri Guru Kumar S., D.R
Section 132(4)Section 143(3)Section 148Section 68

…he argument of Mr. Sabharwal that judicial notice can be taken of the practice prevailing in the property market of not disclosing the full consideration for transfer of properties”. 8.12. The Hon’ble Supreme Court in the case of K.P. Varghese vs. ITO (1981) 131 ITR 597 (SC) held that the capital gains is intended to tax the gains of assessee not what an assessee might have gained and what is not gained cannot be computed as gain and the assessee cannot fastened with the liability on a fictional income. 8.13 Similarly, the Hon’ble Supreme Court in the case of CIT Vs. Shivakami Co. (P.) Ltd. (1986) 159 ITR 71 (SC…

Rajasthan Export Promotion Council, Jaipur vs. CIT (Exemption), Jaipur

ITA 563/JPR/2024[2024-25]Status: DisposedITAT Jaipur03 Jul 2024AY 2024-25
For Appellant: 2. Ms.Ruchika Sogani, Advocate-ld.AR of the assessee
Section 10Section 11Section 8Section 80GSection 80G(5)

…o Covid-19 Pandemic. 7. In this background we have to interpret the relevant provisions. To interpret the provisions, we shall refer to the Budget Speech of the Hon'ble Finance Minister. 7.1 The Hon'ble Supreme Court in the case of K P Varghese Vs. ITO [1981] 131 ITR 597 (SC) has observed as under regarding use of Speech of a Minister as a tool in interpretation: Quote, "Now it is true that the speeches made by the Members of the Legislature on the floor of the House when a Bill for enacting a statutory provision is being debated are inadmissible for the purpose of interpreting the statutory provision but the spe…

Kiran Pal Singh, Faridabad vs. DCIT, Central Circle, Faridabad

In the result, the Appeal of the Assessee in ITA No

ITA 2970/DEL/2023[2020-21]Status: DisposedITAT Delhi28 Jun 2024AY 2020-21

Bench: Shamim Yahya & Sh. Yogesh Kumar U.S.Ita No. 1861/Del/2023 (A.Y. 2013-14) Ita No. 1863/Del/2023 (A.Y. 2015-16) Ita No. 1865/Del/2023 (A.Y. 2017-18) Ita No. 2589/Del/2023 (A.Y. 2019-20) Kiran Pal Singh Vs. Dcit House No. 453, Sector- Central Circle 9, Faridabad, C. R. Building, Faridabad, Haryana Haryana-121001 Pan: Akmpp5108N Appellant Respondent

Section 131Section 132Section 139Section 142(1)Section 144Section 153ASection 153A(1)Section 69Section 9

…Singh Vs. DCIT of unaccounted cash loan outside the books of accounts was found during the search, as such, the department cannot infer against the Assessee and make the addition. 47. The Hon'ble Supreme Court in the case of K. P. Varghese vs. ITO (1981) 131 ITR 597 (S.C) held that fictional receipt cannot be deemed to be a receipt in the absence of any cogent material to support the factum of actual receipt. 48. The Hon’ble Jurisdictional High Court in the case of CIT, Delhi Central-II Vs. D. K. Gupta 174 Taxman 476 upheld the order of the Tribunal wherein it was held that ad-hoc/dumb documents without…

Deputy Commissioner of Income Tax Central Circle-1, Faridabad vs. Kiran Pal Singh, Faridabad

In the result, the Appeal of the Assessee in ITA No

ITA 2815/DEL/2023[2018-19]Status: DisposedITAT Delhi28 Jun 2024AY 2018-19

Bench: Shamim Yahya & Sh. Yogesh Kumar U.S.Ita No. 1861/Del/2023 (A.Y. 2013-14) Ita No. 1863/Del/2023 (A.Y. 2015-16) Ita No. 1865/Del/2023 (A.Y. 2017-18) Ita No. 2589/Del/2023 (A.Y. 2019-20) Kiran Pal Singh Vs. Dcit House No. 453, Sector- Central Circle 9, Faridabad, C. R. Building, Faridabad, Haryana Haryana-121001 Pan: Akmpp5108N Appellant Respondent

Section 131Section 132Section 139Section 142(1)Section 144Section 153ASection 153A(1)Section 69Section 9

…Singh Vs. DCIT of unaccounted cash loan outside the books of accounts was found during the search, as such, the department cannot infer against the Assessee and make the addition. 47. The Hon'ble Supreme Court in the case of K. P. Varghese vs. ITO (1981) 131 ITR 597 (S.C) held that fictional receipt cannot be deemed to be a receipt in the absence of any cogent material to support the factum of actual receipt. 48. The Hon’ble Jurisdictional High Court in the case of CIT, Delhi Central-II Vs. D. K. Gupta 174 Taxman 476 upheld the order of the Tribunal wherein it was held that ad-hoc/dumb documents without…

Kiran Pal Singh, Faridabad vs. DCIT Central Circle, Faridabad

In the result, the Appeal of the Assessee in ITA No

ITA 2589/DEL/2023[2019-20]Status: DisposedITAT Delhi28 Jun 2024AY 2019-20

Bench: Shamim Yahya & Sh. Yogesh Kumar U.S.Ita No. 1861/Del/2023 (A.Y. 2013-14) Ita No. 1863/Del/2023 (A.Y. 2015-16) Ita No. 1865/Del/2023 (A.Y. 2017-18) Ita No. 2589/Del/2023 (A.Y. 2019-20) Kiran Pal Singh Vs. Dcit House No. 453, Sector- Central Circle 9, Faridabad, C. R. Building, Faridabad, Haryana Haryana-121001 Pan: Akmpp5108N Appellant Respondent

Section 131Section 132Section 139Section 142(1)Section 144Section 153ASection 153A(1)Section 69Section 9

…Singh Vs. DCIT of unaccounted cash loan outside the books of accounts was found during the search, as such, the department cannot infer against the Assessee and make the addition. 47. The Hon'ble Supreme Court in the case of K. P. Varghese vs. ITO (1981) 131 ITR 597 (S.C) held that fictional receipt cannot be deemed to be a receipt in the absence of any cogent material to support the factum of actual receipt. 48. The Hon’ble Jurisdictional High Court in the case of CIT, Delhi Central-II Vs. D. K. Gupta 174 Taxman 476 upheld the order of the Tribunal wherein it was held that ad-hoc/dumb documents without…

Kiran Pal Singh, Faridabad vs. DCIT Central Circle, Faridabad

In the result, the Appeal of the Assessee in ITA No

ITA 2588/DEL/2023[2018-19]Status: DisposedITAT Delhi28 Jun 2024AY 2018-19

Bench: Shamim Yahya & Sh. Yogesh Kumar U.S.Ita No. 1861/Del/2023 (A.Y. 2013-14) Ita No. 1863/Del/2023 (A.Y. 2015-16) Ita No. 1865/Del/2023 (A.Y. 2017-18) Ita No. 2589/Del/2023 (A.Y. 2019-20) Kiran Pal Singh Vs. Dcit House No. 453, Sector- Central Circle 9, Faridabad, C. R. Building, Faridabad, Haryana Haryana-121001 Pan: Akmpp5108N Appellant Respondent

Section 131Section 132Section 139Section 142(1)Section 144Section 153ASection 153A(1)Section 69Section 9

…Singh Vs. DCIT of unaccounted cash loan outside the books of accounts was found during the search, as such, the department cannot infer against the Assessee and make the addition. 47. The Hon'ble Supreme Court in the case of K. P. Varghese vs. ITO (1981) 131 ITR 597 (S.C) held that fictional receipt cannot be deemed to be a receipt in the absence of any cogent material to support the factum of actual receipt. 48. The Hon’ble Jurisdictional High Court in the case of CIT, Delhi Central-II Vs. D. K. Gupta 174 Taxman 476 upheld the order of the Tribunal wherein it was held that ad-hoc/dumb documents without…

DCIT, Central Circle-1, Faridabad vs. Kiran Pal Singh, Faridabad

In the result, the Appeal of the Assessee in ITA No

ITA 2040/DEL/2023[2017-18]Status: DisposedITAT Delhi28 Jun 2024AY 2017-18

Bench: Shamim Yahya & Sh. Yogesh Kumar U.S.Ita No. 1861/Del/2023 (A.Y. 2013-14) Ita No. 1863/Del/2023 (A.Y. 2015-16) Ita No. 1865/Del/2023 (A.Y. 2017-18) Ita No. 2589/Del/2023 (A.Y. 2019-20) Kiran Pal Singh Vs. Dcit House No. 453, Sector- Central Circle 9, Faridabad, C. R. Building, Faridabad, Haryana Haryana-121001 Pan: Akmpp5108N Appellant Respondent

Section 131Section 132Section 139Section 142(1)Section 144Section 153ASection 153A(1)Section 69Section 9

…Singh Vs. DCIT of unaccounted cash loan outside the books of accounts was found during the search, as such, the department cannot infer against the Assessee and make the addition. 47. The Hon'ble Supreme Court in the case of K. P. Varghese vs. ITO (1981) 131 ITR 597 (S.C) held that fictional receipt cannot be deemed to be a receipt in the absence of any cogent material to support the factum of actual receipt. 48. The Hon’ble Jurisdictional High Court in the case of CIT, Delhi Central-II Vs. D. K. Gupta 174 Taxman 476 upheld the order of the Tribunal wherein it was held that ad-hoc/dumb documents without…

DCIT, Central Circle-1, Faridabad vs. Kiran Pal Singh, Faridabad

In the result, the Appeal of the Assessee in ITA No

ITA 2039/DEL/2023[2015-16]Status: DisposedITAT Delhi28 Jun 2024AY 2015-16

Bench: Shamim Yahya & Sh. Yogesh Kumar U.S.Ita No. 1861/Del/2023 (A.Y. 2013-14) Ita No. 1863/Del/2023 (A.Y. 2015-16) Ita No. 1865/Del/2023 (A.Y. 2017-18) Ita No. 2589/Del/2023 (A.Y. 2019-20) Kiran Pal Singh Vs. Dcit House No. 453, Sector- Central Circle 9, Faridabad, C. R. Building, Faridabad, Haryana Haryana-121001 Pan: Akmpp5108N Appellant Respondent

Section 131Section 132Section 139Section 142(1)Section 144Section 153ASection 153A(1)Section 69Section 9

…Singh Vs. DCIT of unaccounted cash loan outside the books of accounts was found during the search, as such, the department cannot infer against the Assessee and make the addition. 47. The Hon'ble Supreme Court in the case of K. P. Varghese vs. ITO (1981) 131 ITR 597 (S.C) held that fictional receipt cannot be deemed to be a receipt in the absence of any cogent material to support the factum of actual receipt. 48. The Hon’ble Jurisdictional High Court in the case of CIT, Delhi Central-II Vs. D. K. Gupta 174 Taxman 476 upheld the order of the Tribunal wherein it was held that ad-hoc/dumb documents without…

DCIT, Central Circle-1, Faridabad vs. Kiran Pal Singh, Faridabad

In the result, the Appeal of the Assessee in ITA No

ITA 2038/DEL/2023[2014-15]Status: DisposedITAT Delhi28 Jun 2024AY 2014-15

Bench: Shamim Yahya & Sh. Yogesh Kumar U.S.Ita No. 1861/Del/2023 (A.Y. 2013-14) Ita No. 1863/Del/2023 (A.Y. 2015-16) Ita No. 1865/Del/2023 (A.Y. 2017-18) Ita No. 2589/Del/2023 (A.Y. 2019-20) Kiran Pal Singh Vs. Dcit House No. 453, Sector- Central Circle 9, Faridabad, C. R. Building, Faridabad, Haryana Haryana-121001 Pan: Akmpp5108N Appellant Respondent

Section 131Section 132Section 139Section 142(1)Section 144Section 153ASection 153A(1)Section 69Section 9

…Singh Vs. DCIT of unaccounted cash loan outside the books of accounts was found during the search, as such, the department cannot infer against the Assessee and make the addition. 47. The Hon'ble Supreme Court in the case of K. P. Varghese vs. ITO (1981) 131 ITR 597 (S.C) held that fictional receipt cannot be deemed to be a receipt in the absence of any cogent material to support the factum of actual receipt. 48. The Hon’ble Jurisdictional High Court in the case of CIT, Delhi Central-II Vs. D. K. Gupta 174 Taxman 476 upheld the order of the Tribunal wherein it was held that ad-hoc/dumb documents without…

Kiran Pal Singh, Faridabad vs. DCIT Central Circle, Faridabad

In the result, the Appeal of the Assessee in ITA No

ITA 1865/DEL/2023[2017-18]Status: DisposedITAT Delhi28 Jun 2024AY 2017-18

Bench: Shamim Yahya & Sh. Yogesh Kumar U.S.Ita No. 1861/Del/2023 (A.Y. 2013-14) Ita No. 1863/Del/2023 (A.Y. 2015-16) Ita No. 1865/Del/2023 (A.Y. 2017-18) Ita No. 2589/Del/2023 (A.Y. 2019-20) Kiran Pal Singh Vs. Dcit House No. 453, Sector- Central Circle 9, Faridabad, C. R. Building, Faridabad, Haryana Haryana-121001 Pan: Akmpp5108N Appellant Respondent

Section 131Section 132Section 139Section 142(1)Section 144Section 153ASection 153A(1)Section 69Section 9

…Singh Vs. DCIT of unaccounted cash loan outside the books of accounts was found during the search, as such, the department cannot infer against the Assessee and make the addition. 47. The Hon'ble Supreme Court in the case of K. P. Varghese vs. ITO (1981) 131 ITR 597 (S.C) held that fictional receipt cannot be deemed to be a receipt in the absence of any cogent material to support the factum of actual receipt. 48. The Hon’ble Jurisdictional High Court in the case of CIT, Delhi Central-II Vs. D. K. Gupta 174 Taxman 476 upheld the order of the Tribunal wherein it was held that ad-hoc/dumb documents without…

Kiran Pal Singh, Faridabad vs. DCIT Central Circle, Faridabad

In the result, the Appeal of the Assessee in ITA No

ITA 1864/DEL/2023[2016-17]Status: DisposedITAT Delhi28 Jun 2024AY 2016-17

Bench: Shamim Yahya & Sh. Yogesh Kumar U.S.Ita No. 1861/Del/2023 (A.Y. 2013-14) Ita No. 1863/Del/2023 (A.Y. 2015-16) Ita No. 1865/Del/2023 (A.Y. 2017-18) Ita No. 2589/Del/2023 (A.Y. 2019-20) Kiran Pal Singh Vs. Dcit House No. 453, Sector- Central Circle 9, Faridabad, C. R. Building, Faridabad, Haryana Haryana-121001 Pan: Akmpp5108N Appellant Respondent

Section 131Section 132Section 139Section 142(1)Section 144Section 153ASection 153A(1)Section 69Section 9

…Singh Vs. DCIT of unaccounted cash loan outside the books of accounts was found during the search, as such, the department cannot infer against the Assessee and make the addition. 47. The Hon'ble Supreme Court in the case of K. P. Varghese vs. ITO (1981) 131 ITR 597 (S.C) held that fictional receipt cannot be deemed to be a receipt in the absence of any cogent material to support the factum of actual receipt. 48. The Hon’ble Jurisdictional High Court in the case of CIT, Delhi Central-II Vs. D. K. Gupta 174 Taxman 476 upheld the order of the Tribunal wherein it was held that ad-hoc/dumb documents without…

Kiran Pal Singh, Faridabad vs. DCIT Central Circle, Faridabad

In the result, the Appeal of the Assessee in ITA No

ITA 1863/DEL/2023[2015-16]Status: DisposedITAT Delhi28 Jun 2024AY 2015-16

Bench: Shamim Yahya & Sh. Yogesh Kumar U.S.Ita No. 1861/Del/2023 (A.Y. 2013-14) Ita No. 1863/Del/2023 (A.Y. 2015-16) Ita No. 1865/Del/2023 (A.Y. 2017-18) Ita No. 2589/Del/2023 (A.Y. 2019-20) Kiran Pal Singh Vs. Dcit House No. 453, Sector- Central Circle 9, Faridabad, C. R. Building, Faridabad, Haryana Haryana-121001 Pan: Akmpp5108N Appellant Respondent

Section 131Section 132Section 139Section 142(1)Section 144Section 153ASection 153A(1)Section 69Section 9

…Singh Vs. DCIT of unaccounted cash loan outside the books of accounts was found during the search, as such, the department cannot infer against the Assessee and make the addition. 47. The Hon'ble Supreme Court in the case of K. P. Varghese vs. ITO (1981) 131 ITR 597 (S.C) held that fictional receipt cannot be deemed to be a receipt in the absence of any cogent material to support the factum of actual receipt. 48. The Hon’ble Jurisdictional High Court in the case of CIT, Delhi Central-II Vs. D. K. Gupta 174 Taxman 476 upheld the order of the Tribunal wherein it was held that ad-hoc/dumb documents without…

Kiran Pal Singh, Faridabad vs. DCIT Central Circle, Faridabad

In the result, the Appeal of the Assessee in ITA No

ITA 1862/DEL/2023[2014-15]Status: DisposedITAT Delhi28 Jun 2024AY 2014-15

Bench: Shamim Yahya & Sh. Yogesh Kumar U.S.Ita No. 1861/Del/2023 (A.Y. 2013-14) Ita No. 1863/Del/2023 (A.Y. 2015-16) Ita No. 1865/Del/2023 (A.Y. 2017-18) Ita No. 2589/Del/2023 (A.Y. 2019-20) Kiran Pal Singh Vs. Dcit House No. 453, Sector- Central Circle 9, Faridabad, C. R. Building, Faridabad, Haryana Haryana-121001 Pan: Akmpp5108N Appellant Respondent

Section 131Section 132Section 139Section 142(1)Section 144Section 153ASection 153A(1)Section 69Section 9

…Singh Vs. DCIT of unaccounted cash loan outside the books of accounts was found during the search, as such, the department cannot infer against the Assessee and make the addition. 47. The Hon'ble Supreme Court in the case of K. P. Varghese vs. ITO (1981) 131 ITR 597 (S.C) held that fictional receipt cannot be deemed to be a receipt in the absence of any cogent material to support the factum of actual receipt. 48. The Hon’ble Jurisdictional High Court in the case of CIT, Delhi Central-II Vs. D. K. Gupta 174 Taxman 476 upheld the order of the Tribunal wherein it was held that ad-hoc/dumb documents without…

Kiran Pal Singh, Faridabad vs. DCIT Central Circle, Faridabad

In the result, the Appeal of the Assessee in ITA No

ITA 1861/DEL/2023[2013-14]Status: DisposedITAT Delhi28 Jun 2024AY 2013-14

Bench: Shamim Yahya & Sh. Yogesh Kumar U.S.Ita No. 1861/Del/2023 (A.Y. 2013-14) Ita No. 1863/Del/2023 (A.Y. 2015-16) Ita No. 1865/Del/2023 (A.Y. 2017-18) Ita No. 2589/Del/2023 (A.Y. 2019-20) Kiran Pal Singh Vs. Dcit House No. 453, Sector- Central Circle 9, Faridabad, C. R. Building, Faridabad, Haryana Haryana-121001 Pan: Akmpp5108N Appellant Respondent

Section 131Section 132Section 139Section 142(1)Section 144Section 153ASection 153A(1)Section 69Section 9

…Singh Vs. DCIT of unaccounted cash loan outside the books of accounts was found during the search, as such, the department cannot infer against the Assessee and make the addition. 47. The Hon'ble Supreme Court in the case of K. P. Varghese vs. ITO (1981) 131 ITR 597 (S.C) held that fictional receipt cannot be deemed to be a receipt in the absence of any cogent material to support the factum of actual receipt. 48. The Hon’ble Jurisdictional High Court in the case of CIT, Delhi Central-II Vs. D. K. Gupta 174 Taxman 476 upheld the order of the Tribunal wherein it was held that ad-hoc/dumb documents without…

Kiran Pal Singh, Faridabad vs. DCIT Central Circle, Faridabad

In the result, the Appeal of the Assessee in ITA No

ITA 1860/DEL/2023[2012-13]Status: DisposedITAT Delhi28 Jun 2024AY 2012-13

Bench: Shamim Yahya & Sh. Yogesh Kumar U.S.Ita No. 1861/Del/2023 (A.Y. 2013-14) Ita No. 1863/Del/2023 (A.Y. 2015-16) Ita No. 1865/Del/2023 (A.Y. 2017-18) Ita No. 2589/Del/2023 (A.Y. 2019-20) Kiran Pal Singh Vs. Dcit House No. 453, Sector- Central Circle 9, Faridabad, C. R. Building, Faridabad, Haryana Haryana-121001 Pan: Akmpp5108N Appellant Respondent

Section 131Section 132Section 139Section 142(1)Section 144Section 153ASection 153A(1)Section 69Section 9

…Singh Vs. DCIT of unaccounted cash loan outside the books of accounts was found during the search, as such, the department cannot infer against the Assessee and make the addition. 47. The Hon'ble Supreme Court in the case of K. P. Varghese vs. ITO (1981) 131 ITR 597 (S.C) held that fictional receipt cannot be deemed to be a receipt in the absence of any cogent material to support the factum of actual receipt. 48. The Hon’ble Jurisdictional High Court in the case of CIT, Delhi Central-II Vs. D. K. Gupta 174 Taxman 476 upheld the order of the Tribunal wherein it was held that ad-hoc/dumb documents without…

Sshbpss Ramchandra Gopal Shelar Sherlarmama Yog Sanshodhan Seva Pratishthan, Pune vs. CIT Exemption, Pune

In the result, appeal of the assessee is allowed for statistical purpose

ITA 844/PUN/2024[-]Status: DisposedITAT Pune24 Jun 2024

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकर अपील सं. / Ita No.844/Pun/2024 िनधा"रण वष" / Assessment Year : - Sshbpss Ramchandra Gopal V The Commissioner Of Shelar Shherlarmama Yog S Income Tax(Exemption), Sanshodhan Seva Pratishthan, Pune. S.No.124, Maeers Mit College Campus, Paud Road, Kothrud, Pune – 411038. Pan: Aaqts9502D Appellant / Assessee Respondent / Revenue Assessee By None. Revenue By Shri P.R.Mane – Dr Date Of Hearing 19/06/2024 Date Of Pronouncement 24/06/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By The Assessee Against The Order Of Ld.Commissioner Of Income-Tax-Exemption, Pune U/Sec.80G Of The Act Dated 26.03.2024. The Ld.Cit(E) Dismissed The Application Of The Assessee On The Ground That The Application Is Time Barred. The Assessee Has Raised Following Grounds Of Appeal : Sshbpss Ramchandra Gopal Shelar Sherlarmama Yog Sanshodhan Seva Pratishthan

Section 80GSection 80G(5)

…Covid-19 Pandemic. 7. In this background we have to interpret the relevant provisions. To interpret the provisions, we shall refer to the Budget Speech of the Hon’ble Finance Minister. 7.1 The Hon’ble Supreme Court in the case of K P Varghese Vs. ITO [1981] 131 ITR 597 (SC) has observed as under regarding use of Speech of a Minister as a tool in interpretation: Quote , “ Now it is true that the speeches made by the Members of the Legislature on the floor of the House when a Bill for enacting a statutory provision is being debated are inadmissible for the purpose of interpreting the statutory provision but the s…