Kale Khan Mohammad Hanif v. CIT

50 ITR 1Supreme Court of India1963#103 most cited

What is Kale Khan Mohammad Hanif v. CIT authority for?

The assessee bears the onus of proving the source and nature of any sum of money or receipt found to have been received by them. If the assessee fails to satisfactorily explain the receipt, the Income-tax Officer is entitled to treat it as taxable income.

581

judgments rely on this decision, according to BharatTax’s citation analysis of 367,154 Indian tax judgments — from 2009 to 2026.

Also referred to as

Kale Khan Mohammad Hanif v. CIT · Kale Khan 50 ITR 1 · onus of proof assessee · unexplained cash credits · Section 68 addition · source of money explanation · genuineness of transaction · creditworthiness of creditor · unexplained income · taxable receipts · burden of proof cash credits · Section 69A

Sections most often in play

Section 68Section 143(3)Section 115BBESection 69ASection 147Section 142(1)Section 250Section 148

Issues it is cited on

creditworthiness of the creditoronus of proofsource of sourceshare capital and share premiumsurvey under section 133aaddition u/s 68addition under section 68share application moneygenuineness of the transactionsection 69blive linkentry operator

Judgments citing Kale Khan Mohammad Hanif v. CIT

Rajnikant Vithaldas Patel, Ahmedabad vs. The Income Tax Officer, Ward-3(2)(4) Now Ward 3(2)(1), Ahmedabad

In the result, the appeal of the assessee is allowed

ITA 1084/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad22 Jan 2025AY 2017-18

Bench: Dr. Brr Kumar & Shri Siddhartha Nautiyal

For Appellant: NoneFor Respondent: Shri V K Mangla, Sr. DR
Section 115BSection 143(3)Section 69A

…d. Further, it is settled law that where the assessee fails to discharge the onus by producing cogent evidence and explanation, the AO would be justified in making the addition back into the income of assessee as held in Kale Khan Moharnmad Hanif v CIT [1963] 50 ITR 1 (SC) and Roshan Di Hatti v. CIT [1977] 107 ITR 938 (SC). This onus on the tax payer has neither been discharged at the assessment stage nor at the appellate stage. Therefore, I find no infirmity in the addition made by the Ld. AO. In this view of the matter, addition of Rs. 27,37,800/- is confirmed. Consequently, the grounds of the appellant are dis…

Suburban Builders Private Limited, Mumbai vs. ITO-8(2)(4), Mumbai

In the result, the appeal filed by the Assessee stands allowed for statistical purposes

ITA 1135/MUM/2024[2007-08]Status: DisposedITAT Mumbai22 Jan 2025AY 2007-08

Bench: Shri Narender Kumar Choudhry & Ms. Renu Jauhriassessment Year: 2007-08

For Appellant: Shri Sanjay Kapadia, Ld. A.RFor Respondent: Ms. Monika H. Pande, Ld. Sr. DR
Section 143(3)Section 148Section 250

…urce of a sum of money found to have been received by an assessee is on him. Reliance is placed on the decisions of Hon'ble Apex Court delivered in the cases of: (i) Roshan Di Hatti vs CIT [1977] 107 ITR 938 (SC) and (ii) Kale Khan Mohd. Hanif vs. CIT (1963) 50 ITR 1 (SC) Thus, it is held that Assessee company has failed to discharge the onus of proving the identity, genuineness and credit worthiness of the creditor, with respect to the credit of Rs.50,00,000/- received from M/s.Yash-V Jewels Ltd. M/s.Banguard Jewels Pvt. Ltd., M/s.Kush Hindustan Entertainment Ltd, M/s. Duke Business Pvt. Ltd, M/s.Ansh 5 Subur…

Dy.Commissioner of Income Tax, Central Circle-1, Aurangabad vs. Shri. Balaji Ramchandra Ande, Latur

In the result, appeal of the Revenue dismissed

ITA 625/PUN/2024[2018-19]Status: DisposedITAT Pune21 Jan 2025AY 2018-19

Bench: Shri Rama Kanta Panda & Ms. Astha Chandra

For Appellant: Shri Sharad A Shah And Shri Rohit S TapadiyaFor Respondent: Shri Ramnath P Murkunde
Section 115BSection 131Section 133ASection 143(2)Section 68Section 69ASection 69BSection 69C

…be classified as deemed income and shall be taxed as per the rates provided under section 115BBE of the Act. 13 ITA.No.625/PUN./2024 5.6. It is also important to mention here that the Hon'ble Supreme Court in case of Kale Khan Mohammad Hanif vs CIT [1963] 50 ITR 1 (SC) held that onus of proving the source of a sum of money found to have been received by the assessee is on him. However, if the taxpayer disputes the levy of tax on the same then it is up to him to show either the receipt is not income, or it is exempt from taxation under the provisions of the Act. In the absence of proof, the tax officer is e…

Mohan Lal Choudhary, Jaipur vs. ACIT Circle-4, Jaipur

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

ITA 1077/JPR/2024[2017-18]Status: DisposedITAT Jaipur20 Jan 2025AY 2017-18

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

For Appellant: Shri Anil Kumar Sharma, C.AFor Respondent: Mrs. Anita Rinesh, JCIT-Sr. DR a
Section 115BSection 68

…was realised during demonetisation. 4 Mohan Lal Choudhary. vs. ACIT 6.5 It is settled position that the onus is upon the appellant to prove genuineness of each and every transactions entered into. In land mark cases like Kale Khan Mohammad Hanif v CIT[1963] 50 ITR 1 (SC), Roshan Di Hatti v CIT [1977] 107 ITR (SC) it has been held that the law is well settled that the onus of proving the source of a sum of money found to have been received by an appellant, is on him. Where the nature and source thereof cannot be explained satisfactorily, it is open to the revenue to hold that it is the income of the appellant an…

Samkeet Arya Homes LLP, Ahmedabad vs. The ITO, Ward-3(3)(5), Ahmedabad

In the result, Ground Number 2 of the assessee’s appeal is dismissed

ITA 365/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad16 Jan 2025AY 2017-18

Bench: Dr. Brr Kumar & Shri Siddhartha Nautiyal

For Appellant: Ms. Sunjal Shah, A.RFor Respondent: Shri B.P. Srivastava, Sr. DR
Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD BEFORE DR. BRR KUMAR, VICE PRESIDENT & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER I.T.A. No.365/Ahd/2024 (Assessment Year: 2017-18) Samkeet Arya Homes LLP, Vs. Income Tax Officer, B-604, ShapatH-IV, Opp. Ward-3(3)(5), Karnavati Club, S.G. Highway, Ahmedabad Ahmedabad-380015 [PAN No.ACRFS2181D] (Appellant) .. (Respondent) Appellant by : Ms. Sunjal Shah, A.R. Respondent by: Shri B.P. Srivastava, Sr. DR 11.11.2024 Date of Hearing Date of Pronouncement 16.01.2025 O R D E R PER SIDDHARTHA NAUTIYAL - JUDICIAL MEMBER: This appeal has been filed by the Assessee a…

Shri Krishan Kumar Jalan, Bangalore vs. ITO, W-1, Sirsa

In the result appeal of the assessee is dismissed

ITA 933/CHANDI/2019[2014-15]Status: DisposedITAT Chandigarh15 Jan 2025AY 2014-15
For Appellant: Shri P.K. Prasad, Advocate &For Respondent: Dr. Vivek Vardhan, JCIT, Sr. DR
Section 10(38)Section 143(2)Section 143(3)Section 250(6)Section 253Section 68

…Mc. Dowell & Co. Ltd 154 ITR 148 (SC) (iv) Asst. CIT V. Som Nath Mani (2006) 100 TTJ 917 (Chd) (v) Govinda Rajulu Mudaliar v. CIT (1958) 34 ITR 807 (SC) (vi) Sreelekha Banerjee & Othrs V. CIT (1963) 49 ITR 112 (SC) (vii) Kalekhan Mohammed Hanif v. CIT (1963) 50 ITR 1 (SC) (viii) CIT V. Biju Patnaik (1986) 160 ITR 674 (SC) (ix) CIT v. P. Mohanakala & Others (2007) 291 ITR 278 (SC) 2.40 The Ld. AO has recorded as under in the assessment order dated 31/12/2016: After going through the whole gamut of Purchase and Sale of Shares, it can safely be understood that the Transactions of Purchase and Sale of Shares and ear…

Sebco Property Private Limited, Trichy vs. DCIT Central Circle 2, Trichy

In the result, all the appeals stand dismissed

ITA 1471/CHNY/2024[2021-22]Status: DisposedITAT Chennai15 Jan 2025AY 2021-22

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1428/Chny/2024 (िनधा'रणवष' / Assessment Year: 2017-18) & 2. आयकरअपील सं./ Ita No.1429/Chny/2024 (िनधा'रणवष' / Assessment Year: 2018-19) & 3. आयकरअपील सं./ Ita No.1430/Chny/2024 (िनधा'रणवष' / Assessment Year: 2019-20) & 4. आयकरअपील सं./ Ita No.1431/Chny/2024 (िनधा'रणवष' / Assessment Year: 2020-21) & 5. आयकरअपील सं./ Ita No.1432/Chny/2024 (िनधा'रणवष' / Assessment Year: 2021-22) Dcit M/S Sebco Property Private Limited बनाम/ Central Circle-2, 24D, Mahalakshmi Nagar, Vs. Trichy. K.K. Nagar, Trichy-620 021. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaocs-0810-R (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1467/Chny/2024 (िनधा'रणवष' / Assessment Year: 2017-18) & 7. आयकरअपील सं./ Ita No.1468/Chny/2024 (िनधा'रणवष' / Assessment Year: 2018-19) &

For Appellant: Shri R. Venkata Raman (CA) - Ld.ARFor Respondent: Shri Nilay Baran Som (CIT) - Ld. DR
Section 143(3)Section 153ASection 153D

…nst the other. The objective of telescoping is to bring real income to tax and to eliminate the double taxation of same income i.e., once at the time of receipt and again at the time of its application. The Hon’ble Apex Court in Kale Khan Mohammad Hanif (1963 50 ITR 1) explained the issue of double taxation as propounded by the theory of telescoping as under: - "The question would seem to suggest that because the income from a disclosed source has been computed on the basis of an estimate and not on the basis of the return filed in respect of it, an income represented by a credit entry in the books of account of…

Sebco Property Private Limited, Trichy vs. DCIT Central Circle 2, Trichy

In the result, all the appeals stand dismissed

ITA 1470/CHNY/2024[2020-21]Status: DisposedITAT Chennai15 Jan 2025AY 2020-21

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1428/Chny/2024 (िनधा'रणवष' / Assessment Year: 2017-18) & 2. आयकरअपील सं./ Ita No.1429/Chny/2024 (िनधा'रणवष' / Assessment Year: 2018-19) & 3. आयकरअपील सं./ Ita No.1430/Chny/2024 (िनधा'रणवष' / Assessment Year: 2019-20) & 4. आयकरअपील सं./ Ita No.1431/Chny/2024 (िनधा'रणवष' / Assessment Year: 2020-21) & 5. आयकरअपील सं./ Ita No.1432/Chny/2024 (िनधा'रणवष' / Assessment Year: 2021-22) Dcit M/S Sebco Property Private Limited बनाम/ Central Circle-2, 24D, Mahalakshmi Nagar, Vs. Trichy. K.K. Nagar, Trichy-620 021. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaocs-0810-R (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1467/Chny/2024 (िनधा'रणवष' / Assessment Year: 2017-18) & 7. आयकरअपील सं./ Ita No.1468/Chny/2024 (िनधा'रणवष' / Assessment Year: 2018-19) &

For Appellant: Shri R. Venkata Raman (CA) - Ld.ARFor Respondent: Shri Nilay Baran Som (CIT) - Ld. DR
Section 143(3)Section 153ASection 153D

…nst the other. The objective of telescoping is to bring real income to tax and to eliminate the double taxation of same income i.e., once at the time of receipt and again at the time of its application. The Hon’ble Apex Court in Kale Khan Mohammad Hanif (1963 50 ITR 1) explained the issue of double taxation as propounded by the theory of telescoping as under: - "The question would seem to suggest that because the income from a disclosed source has been computed on the basis of an estimate and not on the basis of the return filed in respect of it, an income represented by a credit entry in the books of account of…

Sebco Property Private Limited, Trichy vs. DCIT Central Circle 2, Trichy

In the result, all the appeals stand dismissed

ITA 1469/CHNY/2024[2019-20]Status: DisposedITAT Chennai15 Jan 2025AY 2019-20

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1428/Chny/2024 (िनधा'रणवष' / Assessment Year: 2017-18) & 2. आयकरअपील सं./ Ita No.1429/Chny/2024 (िनधा'रणवष' / Assessment Year: 2018-19) & 3. आयकरअपील सं./ Ita No.1430/Chny/2024 (िनधा'रणवष' / Assessment Year: 2019-20) & 4. आयकरअपील सं./ Ita No.1431/Chny/2024 (िनधा'रणवष' / Assessment Year: 2020-21) & 5. आयकरअपील सं./ Ita No.1432/Chny/2024 (िनधा'रणवष' / Assessment Year: 2021-22) Dcit M/S Sebco Property Private Limited बनाम/ Central Circle-2, 24D, Mahalakshmi Nagar, Vs. Trichy. K.K. Nagar, Trichy-620 021. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaocs-0810-R (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1467/Chny/2024 (िनधा'रणवष' / Assessment Year: 2017-18) & 7. आयकरअपील सं./ Ita No.1468/Chny/2024 (िनधा'रणवष' / Assessment Year: 2018-19) &

For Appellant: Shri R. Venkata Raman (CA) - Ld.ARFor Respondent: Shri Nilay Baran Som (CIT) - Ld. DR
Section 143(3)Section 153ASection 153D

…nst the other. The objective of telescoping is to bring real income to tax and to eliminate the double taxation of same income i.e., once at the time of receipt and again at the time of its application. The Hon’ble Apex Court in Kale Khan Mohammad Hanif (1963 50 ITR 1) explained the issue of double taxation as propounded by the theory of telescoping as under: - "The question would seem to suggest that because the income from a disclosed source has been computed on the basis of an estimate and not on the basis of the return filed in respect of it, an income represented by a credit entry in the books of account of…

Sebco Property Private Limited, Trichy vs. DCIT Central Circle 2, Trichy

In the result, all the appeals stand dismissed

ITA 1468/CHNY/2024[2018-19]Status: DisposedITAT Chennai15 Jan 2025AY 2018-19

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1428/Chny/2024 (िनधा'रणवष' / Assessment Year: 2017-18) & 2. आयकरअपील सं./ Ita No.1429/Chny/2024 (िनधा'रणवष' / Assessment Year: 2018-19) & 3. आयकरअपील सं./ Ita No.1430/Chny/2024 (िनधा'रणवष' / Assessment Year: 2019-20) & 4. आयकरअपील सं./ Ita No.1431/Chny/2024 (िनधा'रणवष' / Assessment Year: 2020-21) & 5. आयकरअपील सं./ Ita No.1432/Chny/2024 (िनधा'रणवष' / Assessment Year: 2021-22) Dcit M/S Sebco Property Private Limited बनाम/ Central Circle-2, 24D, Mahalakshmi Nagar, Vs. Trichy. K.K. Nagar, Trichy-620 021. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaocs-0810-R (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1467/Chny/2024 (िनधा'रणवष' / Assessment Year: 2017-18) & 7. आयकरअपील सं./ Ita No.1468/Chny/2024 (िनधा'रणवष' / Assessment Year: 2018-19) &

For Appellant: Shri R. Venkata Raman (CA) - Ld.ARFor Respondent: Shri Nilay Baran Som (CIT) - Ld. DR
Section 143(3)Section 153ASection 153D

…nst the other. The objective of telescoping is to bring real income to tax and to eliminate the double taxation of same income i.e., once at the time of receipt and again at the time of its application. The Hon’ble Apex Court in Kale Khan Mohammad Hanif (1963 50 ITR 1) explained the issue of double taxation as propounded by the theory of telescoping as under: - "The question would seem to suggest that because the income from a disclosed source has been computed on the basis of an estimate and not on the basis of the return filed in respect of it, an income represented by a credit entry in the books of account of…

Sebco Property Private Limited, Trichy vs. DCIT Central Circle 2, Trichy

In the result, all the appeals stand dismissed

ITA 1467/CHNY/2024[2017-18]Status: DisposedITAT Chennai15 Jan 2025AY 2017-18

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1428/Chny/2024 (िनधा'रणवष' / Assessment Year: 2017-18) & 2. आयकरअपील सं./ Ita No.1429/Chny/2024 (िनधा'रणवष' / Assessment Year: 2018-19) & 3. आयकरअपील सं./ Ita No.1430/Chny/2024 (िनधा'रणवष' / Assessment Year: 2019-20) & 4. आयकरअपील सं./ Ita No.1431/Chny/2024 (िनधा'रणवष' / Assessment Year: 2020-21) & 5. आयकरअपील सं./ Ita No.1432/Chny/2024 (िनधा'रणवष' / Assessment Year: 2021-22) Dcit M/S Sebco Property Private Limited बनाम/ Central Circle-2, 24D, Mahalakshmi Nagar, Vs. Trichy. K.K. Nagar, Trichy-620 021. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaocs-0810-R (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1467/Chny/2024 (िनधा'रणवष' / Assessment Year: 2017-18) & 7. आयकरअपील सं./ Ita No.1468/Chny/2024 (िनधा'रणवष' / Assessment Year: 2018-19) &

For Appellant: Shri R. Venkata Raman (CA) - Ld.ARFor Respondent: Shri Nilay Baran Som (CIT) - Ld. DR
Section 143(3)Section 153ASection 153D

…nst the other. The objective of telescoping is to bring real income to tax and to eliminate the double taxation of same income i.e., once at the time of receipt and again at the time of its application. The Hon’ble Apex Court in Kale Khan Mohammad Hanif (1963 50 ITR 1) explained the issue of double taxation as propounded by the theory of telescoping as under: - "The question would seem to suggest that because the income from a disclosed source has been computed on the basis of an estimate and not on the basis of the return filed in respect of it, an income represented by a credit entry in the books of account of…

Assistant Commissioner of Income Tax, Central Circle-2, Trichy vs. Sebco Property Private Limited, Trichy

In the result, all the appeals stand dismissed

ITA 1432/CHNY/2024[2021-22]Status: DisposedITAT Chennai15 Jan 2025AY 2021-22

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1428/Chny/2024 (िनधा'रणवष' / Assessment Year: 2017-18) & 2. आयकरअपील सं./ Ita No.1429/Chny/2024 (िनधा'रणवष' / Assessment Year: 2018-19) & 3. आयकरअपील सं./ Ita No.1430/Chny/2024 (िनधा'रणवष' / Assessment Year: 2019-20) & 4. आयकरअपील सं./ Ita No.1431/Chny/2024 (िनधा'रणवष' / Assessment Year: 2020-21) & 5. आयकरअपील सं./ Ita No.1432/Chny/2024 (िनधा'रणवष' / Assessment Year: 2021-22) Dcit M/S Sebco Property Private Limited बनाम/ Central Circle-2, 24D, Mahalakshmi Nagar, Vs. Trichy. K.K. Nagar, Trichy-620 021. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaocs-0810-R (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1467/Chny/2024 (िनधा'रणवष' / Assessment Year: 2017-18) & 7. आयकरअपील सं./ Ita No.1468/Chny/2024 (िनधा'रणवष' / Assessment Year: 2018-19) &

For Appellant: Shri R. Venkata Raman (CA) - Ld.ARFor Respondent: Shri Nilay Baran Som (CIT) - Ld. DR
Section 143(3)Section 153ASection 153D

…nst the other. The objective of telescoping is to bring real income to tax and to eliminate the double taxation of same income i.e., once at the time of receipt and again at the time of its application. The Hon’ble Apex Court in Kale Khan Mohammad Hanif (1963 50 ITR 1) explained the issue of double taxation as propounded by the theory of telescoping as under: - "The question would seem to suggest that because the income from a disclosed source has been computed on the basis of an estimate and not on the basis of the return filed in respect of it, an income represented by a credit entry in the books of account of…

Assistant Commissioner of Income Tax, Central Circle-2, Trichy vs. Sebco Property Private Limited, Trichy

In the result, all the appeals stand dismissed

ITA 1431/CHNY/2024[2020-21]Status: DisposedITAT Chennai15 Jan 2025AY 2020-21

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1428/Chny/2024 (िनधा'रणवष' / Assessment Year: 2017-18) & 2. आयकरअपील सं./ Ita No.1429/Chny/2024 (िनधा'रणवष' / Assessment Year: 2018-19) & 3. आयकरअपील सं./ Ita No.1430/Chny/2024 (िनधा'रणवष' / Assessment Year: 2019-20) & 4. आयकरअपील सं./ Ita No.1431/Chny/2024 (िनधा'रणवष' / Assessment Year: 2020-21) & 5. आयकरअपील सं./ Ita No.1432/Chny/2024 (िनधा'रणवष' / Assessment Year: 2021-22) Dcit M/S Sebco Property Private Limited बनाम/ Central Circle-2, 24D, Mahalakshmi Nagar, Vs. Trichy. K.K. Nagar, Trichy-620 021. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaocs-0810-R (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1467/Chny/2024 (िनधा'रणवष' / Assessment Year: 2017-18) & 7. आयकरअपील सं./ Ita No.1468/Chny/2024 (िनधा'रणवष' / Assessment Year: 2018-19) &

For Appellant: Shri R. Venkata Raman (CA) - Ld.ARFor Respondent: Shri Nilay Baran Som (CIT) - Ld. DR
Section 143(3)Section 153ASection 153D

…nst the other. The objective of telescoping is to bring real income to tax and to eliminate the double taxation of same income i.e., once at the time of receipt and again at the time of its application. The Hon’ble Apex Court in Kale Khan Mohammad Hanif (1963 50 ITR 1) explained the issue of double taxation as propounded by the theory of telescoping as under: - "The question would seem to suggest that because the income from a disclosed source has been computed on the basis of an estimate and not on the basis of the return filed in respect of it, an income represented by a credit entry in the books of account of…

Assistant Commissioner of Income Tax, Central Circle-2, Trichy vs. Sebco Property Private Limited, Trichy

In the result, all the appeals stand dismissed

ITA 1430/CHNY/2024[2019-20]Status: DisposedITAT Chennai15 Jan 2025AY 2019-20

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1428/Chny/2024 (िनधा'रणवष' / Assessment Year: 2017-18) & 2. आयकरअपील सं./ Ita No.1429/Chny/2024 (िनधा'रणवष' / Assessment Year: 2018-19) & 3. आयकरअपील सं./ Ita No.1430/Chny/2024 (िनधा'रणवष' / Assessment Year: 2019-20) & 4. आयकरअपील सं./ Ita No.1431/Chny/2024 (िनधा'रणवष' / Assessment Year: 2020-21) & 5. आयकरअपील सं./ Ita No.1432/Chny/2024 (िनधा'रणवष' / Assessment Year: 2021-22) Dcit M/S Sebco Property Private Limited बनाम/ Central Circle-2, 24D, Mahalakshmi Nagar, Vs. Trichy. K.K. Nagar, Trichy-620 021. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaocs-0810-R (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1467/Chny/2024 (िनधा'रणवष' / Assessment Year: 2017-18) & 7. आयकरअपील सं./ Ita No.1468/Chny/2024 (िनधा'रणवष' / Assessment Year: 2018-19) &

For Appellant: Shri R. Venkata Raman (CA) - Ld.ARFor Respondent: Shri Nilay Baran Som (CIT) - Ld. DR
Section 143(3)Section 153ASection 153D

…nst the other. The objective of telescoping is to bring real income to tax and to eliminate the double taxation of same income i.e., once at the time of receipt and again at the time of its application. The Hon’ble Apex Court in Kale Khan Mohammad Hanif (1963 50 ITR 1) explained the issue of double taxation as propounded by the theory of telescoping as under: - "The question would seem to suggest that because the income from a disclosed source has been computed on the basis of an estimate and not on the basis of the return filed in respect of it, an income represented by a credit entry in the books of account of…

Assistant Commissioner of Income Tax, Central Circle-2, Trichy vs. Sebco Property Private Limited, Trichy

In the result, all the appeals stand dismissed

ITA 1429/CHNY/2024[2018-19]Status: DisposedITAT Chennai15 Jan 2025AY 2018-19

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1428/Chny/2024 (िनधा'रणवष' / Assessment Year: 2017-18) & 2. आयकरअपील सं./ Ita No.1429/Chny/2024 (िनधा'रणवष' / Assessment Year: 2018-19) & 3. आयकरअपील सं./ Ita No.1430/Chny/2024 (िनधा'रणवष' / Assessment Year: 2019-20) & 4. आयकरअपील सं./ Ita No.1431/Chny/2024 (िनधा'रणवष' / Assessment Year: 2020-21) & 5. आयकरअपील सं./ Ita No.1432/Chny/2024 (िनधा'रणवष' / Assessment Year: 2021-22) Dcit M/S Sebco Property Private Limited बनाम/ Central Circle-2, 24D, Mahalakshmi Nagar, Vs. Trichy. K.K. Nagar, Trichy-620 021. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaocs-0810-R (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1467/Chny/2024 (िनधा'रणवष' / Assessment Year: 2017-18) & 7. आयकरअपील सं./ Ita No.1468/Chny/2024 (िनधा'रणवष' / Assessment Year: 2018-19) &

For Appellant: Shri R. Venkata Raman (CA) - Ld.ARFor Respondent: Shri Nilay Baran Som (CIT) - Ld. DR
Section 143(3)Section 153ASection 153D

…nst the other. The objective of telescoping is to bring real income to tax and to eliminate the double taxation of same income i.e., once at the time of receipt and again at the time of its application. The Hon’ble Apex Court in Kale Khan Mohammad Hanif (1963 50 ITR 1) explained the issue of double taxation as propounded by the theory of telescoping as under: - "The question would seem to suggest that because the income from a disclosed source has been computed on the basis of an estimate and not on the basis of the return filed in respect of it, an income represented by a credit entry in the books of account of…

Assistant Commissioner of Income Tax, Central Circle-2, Trichy vs. Sebco Property Private Limited, Trichy

In the result, all the appeals stand dismissed

ITA 1428/CHNY/2024[2017-18]Status: DisposedITAT Chennai15 Jan 2025AY 2017-18

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1428/Chny/2024 (िनधा'रणवष' / Assessment Year: 2017-18) & 2. आयकरअपील सं./ Ita No.1429/Chny/2024 (िनधा'रणवष' / Assessment Year: 2018-19) & 3. आयकरअपील सं./ Ita No.1430/Chny/2024 (िनधा'रणवष' / Assessment Year: 2019-20) & 4. आयकरअपील सं./ Ita No.1431/Chny/2024 (िनधा'रणवष' / Assessment Year: 2020-21) & 5. आयकरअपील सं./ Ita No.1432/Chny/2024 (िनधा'रणवष' / Assessment Year: 2021-22) Dcit M/S Sebco Property Private Limited बनाम/ Central Circle-2, 24D, Mahalakshmi Nagar, Vs. Trichy. K.K. Nagar, Trichy-620 021. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaocs-0810-R (अपीलाथ"/Appellant) : (" थ" / Respondent) & 6. आयकरअपील सं./ Ita No.1467/Chny/2024 (िनधा'रणवष' / Assessment Year: 2017-18) & 7. आयकरअपील सं./ Ita No.1468/Chny/2024 (िनधा'रणवष' / Assessment Year: 2018-19) &

For Appellant: Shri R. Venkata Raman (CA) - Ld.ARFor Respondent: Shri Nilay Baran Som (CIT) - Ld. DR
Section 143(3)Section 153ASection 153D

…nst the other. The objective of telescoping is to bring real income to tax and to eliminate the double taxation of same income i.e., once at the time of receipt and again at the time of its application. The Hon’ble Apex Court in Kale Khan Mohammad Hanif (1963 50 ITR 1) explained the issue of double taxation as propounded by the theory of telescoping as under: - "The question would seem to suggest that because the income from a disclosed source has been computed on the basis of an estimate and not on the basis of the return filed in respect of it, an income represented by a credit entry in the books of account of…

Ratika Kumbhat, Jaipur vs. Income Tax Officer, Jaipur

ITA 1017/JPR/2024[2015-16]Status: DisposedITAT Jaipur09 Jan 2025AY 2015-16

Bench: Or At The Time Of Hearing Of Appeal.”

For Appellant: Shri Anil Goyal, CAFor Respondent: Sh. Gautam Singh Choudhary, JCIT-Sr. DR
Section 143(3)Section 250Section 69A

…eld that the appellant has submitted the same facts as she had submitted during the course of assessment proceeding. Further, Reliance is also placed in this regard on the decision of Hon'ble Supreme Court in the case of Kale Khan Mohammad Hanif Vs CIT(1963) 50 ITR 1 wherein it was held that "If an assessee fails to prove satisfactorily the source and nature of 5 Ritika Kumbhat certain amount received during the accounting year, the assessing officer is entitled to draw the inference that the receipts are of assessable nature." Further, even during the appellate proceedings the appellant utterly failed to offe…

Nandi Sahakari Sakkare Karkhane Niyamit, Vijayapur vs. Income Tax Officer Appeal, Vijayapur

In the result, appeal filed by the assessee is allowed

ITA 447/BANG/2024[2013-14]Status: DisposedITAT Bangalore06 Jan 2025AY 2013-14

Bench: Shri Waseem Ahmed & Shri Keshav Dubeyassessment Year: 2013-14

For Appellant: Sri. Chetan V Chougale & Sri Praveen P Ghali, CAFor Respondent: Sri. A. Sreenivasa Rao, CIT - DR
Section 115JSection 132ASection 142(1)Section 143(2)Section 143(3)Section 147Section 148Section 250

…credits aggregating to Rs. 9,02,82,885/- in its bank account during the year under consideration. Resultantly, in the facts and circumstances of the matter relying on the decision of the Hon’ble Apex Court in the case of Kale Khan Mohammed Hanif V. CIT [1963] 50 ITR 1 (SC) it CANNOT be concluded that the assessee had discharged the statutory onus cast upon it in the present matter. Hence, the action of the Ld. AO in making the addition of credits aggregating to Rs. 9,02,82,885/- by holding that the assessee had failed to explain the nature and source thereof-does not call for any interference. Resultantly, the in…

Rajesh Kumar Dalmia, Surat vs. I.T.O., Ward - 6(1), Kolkata

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 1859/KOL/2024[2017-2018]Status: DisposedITAT Kolkata01 Jan 2025AY 2017-2018

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishrarajesh Kumar Dalmia, Income Tax Officer, B-3, Flat No. 803, Nandni One, Ward 6(1), Kolkata, Vs Vesu, Surat - 395007 P-7, Chowringhee Square, (Pan: Amxpd1909Q) Kolkata - 700069 (Appellant) (Respondent)

For Appellant: P.M. Jagasheth, C.AFor Respondent: Rajak Datta, Sr. DR
Section 142(1)Section 143(2)Section 143(3)Section 68

…osits in SBNs during demonetization period to the tune of Rs. 650,000/- as unexplained cash credits u/s. 68 of the Act and taxing the same in the hands of the appellant. I am further fortified by the following decisions: a. Kale Khan Mohd. Hanif vs CIT [1963] 50 ITR 1 (SC) dated 08/02/1963 where the Hon'ble Apex Court has held that "It is well established that the onus of proving the source of a sum of money found to have been received by the assessee is on him. If he disputes liability for tax, it is for him to show either that the receipt was not income or that if it was, it was exempt from taxation under the p…

Inder Kumar Vaswani, Jaipur vs. Deputy Commissioner of Income Tax, Central Circle-3, Jaipur

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

ITA 998/JPR/2024[2018-19]Status: DisposedITAT Jaipur01 Jan 2025AY 2018-19

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

For Appellant: Shri R.K. Bhatra, C.AFor Respondent: Smt. Anita Rinesh, JCIT-DR
Section 127Section 143(2)

…rce and nature of certain amount of cash received during the accounting year, the Income-tax Officer is entitled to draw the inference that the receipts are of an assessable nature." In the case of Kale Khan Mohammad Hanif v. Commissioner of Income-tax [1963] 50 ITR 1 (SC) [08-02-1963] it is held by the Hon'ble Supreme Court as under- "It seems to us that the answer to this question must be in the affirmative and that is how it was answered by the High Court. It is well established that the onus of proving the source of a sum of money found to have been received by the assessee is on him. If he disputes liability…