What is KNC Chandrashekhar v. ACIT SumatiDayal authority for?

A cash credit can be assessed even if the transaction was conducted through a cheque, as mere proof of identity or cheque payment is insufficient to establish the creditor's creditworthiness and the genuineness of the credit.

How many judgments cite KNC Chandrashekhar v. ACIT SumatiDayal?

33 judgments on BharatTax cite KNC Chandrashekhar v. ACIT SumatiDayal (66 TTJ 355), spanning 2015 to 2025.

Which sections of the Income Tax Act does KNC Chandrashekhar v. ACIT SumatiDayal come up under?

It is most often cited in judgments turning on Section 115BBE, Section 133(6), Section 142(1), Section 143(1), Section 143(2), Section 143(3).

KNC Chandrashekhar v. ACIT SumatiDayal (66 TTJ 355)

Birendra Singh Nirbhay, Sirsi Road Jaipur Rajasthan vs. ITO Ward 3(1) Jaipur, Ncrb Income Tax Department Statue Circle Jaipur Rajasthan

In the result, the appeal of the assessee is allowed

ITA 704/JPR/2024[2015-16]Status: DisposedITAT Jaipur09 Oct 2025AY 2015-16

For Appellant: Shri Deepak Sharma, CAFor Respondent: Shri Shri Gautam Singh Choudhary, JCIT-DR

Section 10(38)Section 132(4)Section 69C

…IRBHAY VS ITO, WARD 3(1), JAIPUR of credit, mere proof of identity of creditor or that transaction was by cheque, is not sufficient. Addition u/s 68 was justified. Similar views have been taken in the following cases: K.C.N. Chandrasekhar Vs ACIT (ITAT, Bang) 66 TTJ 355 CIT Vs United Commercial & Industrial Co.(P) Ld. (Cal) 187 ITR 596 4.5 In view of detailed analysis, in foregoing Paras, of the evidences and the judicial pronouncements, it has been established beyond doubt and is therefore held that unaccounted income of Rs.27,87,561/-routed back to the assessee, during the year under consideration, camouflaged…

Rajendra Kumar Agrawal, Jaipur vs. ACIT Cen Cir 1, C-Scheme, Jaipur

In the result, the appeal of the assessee is partly allowed

ITA 538/JPR/2025[2017-2018]Status: DisposedITAT Jaipur12 Aug 2025AY 2017-2018

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Sh. Rajesh Tetuka, Adv., ARFor Respondent: Sh. Gaurav Awasthi, JCIT, Sr. DR

Section 115BSection 143(3)Section 250Section 68

…d. AO also noted that "Cash credit can be assessed even if transaction is through cheques" and in support of that he relied upon the following decisions: - 1. CIT Vs. precision Finance P. Ltd. (Cal) 208 ITR 465; 2. K.C.N. Chandrashekhar Vs. ACIT (ITAT, Bang) 66 TTJ 355; 3. CIT Vs. United Commercial & Industrial Co. (P) Ld. (Cal) 187 ITR 596; Based on that finding ld. AO addition of unsecured loans amounting to Rs. 2,01,92,401/- was added. 9 Rajendra Kumar Agrawal vs. ACIT He also noted that some of the contribution of Provident fund and ESI were deposited after due date of the payment of the PF and ESI, whic…

Jade Granites Industries, Ahmedabad vs. The Income Tax Officer, Ward-1(1)(1), Ahmedabad

In the result, the appeal of the assessee in ITA No

ITA 81/AHD/2024[2016-17]Status: DisposedITAT Ahmedabad15 Jul 2024AY 2016-17

Bench: The Income Tax Appellate Tribunal, Ahmedabad Bench, Ahmedabad Which Has Arisen From The Appellate Order Dated 23-11-2023 In Din & Order No. Itba/Nfac/S/250/2023-24/1058173176(1)

For Appellant: Shri Mehul K. Patel, AdvocateFor Respondent: Shri Sanjay Jain, Sr. D.R

Section 143(1)Section 143(2)Section 143(3)Section 250Section 68

…- Business of trading started on 1.4.77-Cash credits on 31.3.77 assessable in the hands of firm even though firm has not started doing business. In the cases of CIT Vs Precision Finance P. Ltd. (Cal) 208 ITR 465 (ii) K.C.N. Chandrasekhar Vs ACIT (ITAT, Bang) 66 TTJ 355; and (1) CIT Vs United Commecial & Industrial Co. (P) Ld. (Cal) 187 ITR 596 it is held that Cash Credit can be assessed even if transaction is through cheques. I.T.A No. 81/Ahd/2024 A.Y. 2016-17 Page No. 11 Jade Granites Industries v. ITO In the case of CIT Vs. Korlay Trading Co. Ltd. (Cal) 232 ITR 820 it is held that Mere filing of income tax f…

Barefoot Resorts & Leisures India P Ltd., Chennai vs. DCIT Corporate Circle 1(2), Chennai

ITA 2006/CHNY/2018[2012-13]Status: DisposedITAT Chennai12 Oct 2022AY 2012-13

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपीलसं./I.T.A.Nos.2002 To 2006/Chny/2018 ("नधा"रणवष" / Assessment Years: 2008-09 To 2012-13) M/S. Barefoot Resorts & Leisures India Vs The Deputy Commissioner Of Pvt.Ltd. Income Tax, 77/43, 2Nd Floor, Chamiers Road, Corporate Circle-1(2), Chennai-600 028. Chennai-34. Pan: Aaffb 5380B (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/ Appellant By : Mr. S.Sridhar, Advocate ""यथ"क"ओरसे/Respondent By : Mr. P.Sajit Kumar, Jcit सुनवाईक"तार"ख/Date Of Hearing : 04.08.2022 घोषणाक"तार"ख /Date Of Pronouncement : 12.10.2022 आदेश / O R D E R Per G. Manjunatha, Am: This Bunch Of Five Appeals Filed By The Assessee Are Directed Against Common Order Passed By The Learned Commissioner Of Income Tax (Appeals)-1, Chennai Dated 01.06.2018 & Pertain To Assessment Years 2008-09 To 2012- 13. Since, Facts Are Identical & Issues Are Common, For The Sake Of Convenience, These Appeals Were Heard Together & Are Being Disposed Off, By This Consolidated Order.

For Appellant: Mr. S.Sridhar, AdvocateFor Respondent: Mr. P.Sajit Kumar, JCIT

Section 147Section 68

…आयकर अपील"य अ"धकरण, ‘सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘C’ BENCH, CHENNAI "ी वी.दुगा" राव, "या"यक सद"य एवं "ी जी.मंजुनाथ, लेखा सद"य के सम" BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकर अपीलसं./I.T.A.Nos.2002 to 2006/Chny/2018 ("नधा"रणवष" / Assessment Years: 2008-09 to 2012-13) M/s. Barefoot Resorts & Leisures India Vs The Deputy Commissioner of Pvt.Ltd. Income Tax, 77/43, 2nd floor, Chamiers Road, Corporate Circle-1(2), Chennai-600 028. Chennai-34. PAN: AAFFB 5380B (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/ Appellant by : Mr. S.Sridha…

Barefoot Resorts & Leisures India P Ltd., Chennai vs. DCIT Corporate Circle 1(2), Chennai

ITA 2005/CHNY/2018[2011-12]Status: DisposedITAT Chennai12 Oct 2022AY 2011-12

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपीलसं./I.T.A.Nos.2002 To 2006/Chny/2018 ("नधा"रणवष" / Assessment Years: 2008-09 To 2012-13) M/S. Barefoot Resorts & Leisures India Vs The Deputy Commissioner Of Pvt.Ltd. Income Tax, 77/43, 2Nd Floor, Chamiers Road, Corporate Circle-1(2), Chennai-600 028. Chennai-34. Pan: Aaffb 5380B (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/ Appellant By : Mr. S.Sridhar, Advocate ""यथ"क"ओरसे/Respondent By : Mr. P.Sajit Kumar, Jcit सुनवाईक"तार"ख/Date Of Hearing : 04.08.2022 घोषणाक"तार"ख /Date Of Pronouncement : 12.10.2022 आदेश / O R D E R Per G. Manjunatha, Am: This Bunch Of Five Appeals Filed By The Assessee Are Directed Against Common Order Passed By The Learned Commissioner Of Income Tax (Appeals)-1, Chennai Dated 01.06.2018 & Pertain To Assessment Years 2008-09 To 2012- 13. Since, Facts Are Identical & Issues Are Common, For The Sake Of Convenience, These Appeals Were Heard Together & Are Being Disposed Off, By This Consolidated Order.

For Appellant: Mr. S.Sridhar, AdvocateFor Respondent: Mr. P.Sajit Kumar, JCIT

Section 147Section 68

…आयकर अपील"य अ"धकरण, ‘सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘C’ BENCH, CHENNAI "ी वी.दुगा" राव, "या"यक सद"य एवं "ी जी.मंजुनाथ, लेखा सद"य के सम" BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकर अपीलसं./I.T.A.Nos.2002 to 2006/Chny/2018 ("नधा"रणवष" / Assessment Years: 2008-09 to 2012-13) M/s. Barefoot Resorts & Leisures India Vs The Deputy Commissioner of Pvt.Ltd. Income Tax, 77/43, 2nd floor, Chamiers Road, Corporate Circle-1(2), Chennai-600 028. Chennai-34. PAN: AAFFB 5380B (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/ Appellant by : Mr. S.Sridha…

Barefoot Resorts & Leisures India P Ltd., Chennai vs. DCIT Corporate Circle 1(2), Chennai

ITA 2004/CHNY/2018[2010-11]Status: DisposedITAT Chennai12 Oct 2022AY 2010-11

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपीलसं./I.T.A.Nos.2002 To 2006/Chny/2018 ("नधा"रणवष" / Assessment Years: 2008-09 To 2012-13) M/S. Barefoot Resorts & Leisures India Vs The Deputy Commissioner Of Pvt.Ltd. Income Tax, 77/43, 2Nd Floor, Chamiers Road, Corporate Circle-1(2), Chennai-600 028. Chennai-34. Pan: Aaffb 5380B (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/ Appellant By : Mr. S.Sridhar, Advocate ""यथ"क"ओरसे/Respondent By : Mr. P.Sajit Kumar, Jcit सुनवाईक"तार"ख/Date Of Hearing : 04.08.2022 घोषणाक"तार"ख /Date Of Pronouncement : 12.10.2022 आदेश / O R D E R Per G. Manjunatha, Am: This Bunch Of Five Appeals Filed By The Assessee Are Directed Against Common Order Passed By The Learned Commissioner Of Income Tax (Appeals)-1, Chennai Dated 01.06.2018 & Pertain To Assessment Years 2008-09 To 2012- 13. Since, Facts Are Identical & Issues Are Common, For The Sake Of Convenience, These Appeals Were Heard Together & Are Being Disposed Off, By This Consolidated Order.

For Appellant: Mr. S.Sridhar, AdvocateFor Respondent: Mr. P.Sajit Kumar, JCIT

Section 147Section 68

…आयकर अपील"य अ"धकरण, ‘सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘C’ BENCH, CHENNAI "ी वी.दुगा" राव, "या"यक सद"य एवं "ी जी.मंजुनाथ, लेखा सद"य के सम" BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकर अपीलसं./I.T.A.Nos.2002 to 2006/Chny/2018 ("नधा"रणवष" / Assessment Years: 2008-09 to 2012-13) M/s. Barefoot Resorts & Leisures India Vs The Deputy Commissioner of Pvt.Ltd. Income Tax, 77/43, 2nd floor, Chamiers Road, Corporate Circle-1(2), Chennai-600 028. Chennai-34. PAN: AAFFB 5380B (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/ Appellant by : Mr. S.Sridha…

Barefoot Resorts & Leisures India P Ltd., Chennai vs. DCIT Corporate Circle 1(2), Chennai

ITA 2003/CHNY/2018[2009-10]Status: DisposedITAT Chennai12 Oct 2022AY 2009-10

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपीलसं./I.T.A.Nos.2002 To 2006/Chny/2018 ("नधा"रणवष" / Assessment Years: 2008-09 To 2012-13) M/S. Barefoot Resorts & Leisures India Vs The Deputy Commissioner Of Pvt.Ltd. Income Tax, 77/43, 2Nd Floor, Chamiers Road, Corporate Circle-1(2), Chennai-600 028. Chennai-34. Pan: Aaffb 5380B (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/ Appellant By : Mr. S.Sridhar, Advocate ""यथ"क"ओरसे/Respondent By : Mr. P.Sajit Kumar, Jcit सुनवाईक"तार"ख/Date Of Hearing : 04.08.2022 घोषणाक"तार"ख /Date Of Pronouncement : 12.10.2022 आदेश / O R D E R Per G. Manjunatha, Am: This Bunch Of Five Appeals Filed By The Assessee Are Directed Against Common Order Passed By The Learned Commissioner Of Income Tax (Appeals)-1, Chennai Dated 01.06.2018 & Pertain To Assessment Years 2008-09 To 2012- 13. Since, Facts Are Identical & Issues Are Common, For The Sake Of Convenience, These Appeals Were Heard Together & Are Being Disposed Off, By This Consolidated Order.

For Appellant: Mr. S.Sridhar, AdvocateFor Respondent: Mr. P.Sajit Kumar, JCIT

Section 147Section 68

…आयकर अपील"य अ"धकरण, ‘सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘C’ BENCH, CHENNAI "ी वी.दुगा" राव, "या"यक सद"य एवं "ी जी.मंजुनाथ, लेखा सद"य के सम" BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकर अपीलसं./I.T.A.Nos.2002 to 2006/Chny/2018 ("नधा"रणवष" / Assessment Years: 2008-09 to 2012-13) M/s. Barefoot Resorts & Leisures India Vs The Deputy Commissioner of Pvt.Ltd. Income Tax, 77/43, 2nd floor, Chamiers Road, Corporate Circle-1(2), Chennai-600 028. Chennai-34. PAN: AAFFB 5380B (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/ Appellant by : Mr. S.Sridha…

Barefoot Resorts & Leisures India P Ltd., Chennai vs. DCIT Corporate Circle 1(2), Chennai

ITA 2002/CHNY/2018[2008-09]Status: DisposedITAT Chennai12 Oct 2022AY 2008-09

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपीलसं./I.T.A.Nos.2002 To 2006/Chny/2018 ("नधा"रणवष" / Assessment Years: 2008-09 To 2012-13) M/S. Barefoot Resorts & Leisures India Vs The Deputy Commissioner Of Pvt.Ltd. Income Tax, 77/43, 2Nd Floor, Chamiers Road, Corporate Circle-1(2), Chennai-600 028. Chennai-34. Pan: Aaffb 5380B (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/ Appellant By : Mr. S.Sridhar, Advocate ""यथ"क"ओरसे/Respondent By : Mr. P.Sajit Kumar, Jcit सुनवाईक"तार"ख/Date Of Hearing : 04.08.2022 घोषणाक"तार"ख /Date Of Pronouncement : 12.10.2022 आदेश / O R D E R Per G. Manjunatha, Am: This Bunch Of Five Appeals Filed By The Assessee Are Directed Against Common Order Passed By The Learned Commissioner Of Income Tax (Appeals)-1, Chennai Dated 01.06.2018 & Pertain To Assessment Years 2008-09 To 2012- 13. Since, Facts Are Identical & Issues Are Common, For The Sake Of Convenience, These Appeals Were Heard Together & Are Being Disposed Off, By This Consolidated Order.

For Appellant: Mr. S.Sridhar, AdvocateFor Respondent: Mr. P.Sajit Kumar, JCIT

Section 147Section 68

…आयकर अपील"य अ"धकरण, ‘सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘C’ BENCH, CHENNAI "ी वी.दुगा" राव, "या"यक सद"य एवं "ी जी.मंजुनाथ, लेखा सद"य के सम" BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकर अपीलसं./I.T.A.Nos.2002 to 2006/Chny/2018 ("नधा"रणवष" / Assessment Years: 2008-09 to 2012-13) M/s. Barefoot Resorts & Leisures India Vs The Deputy Commissioner of Pvt.Ltd. Income Tax, 77/43, 2nd floor, Chamiers Road, Corporate Circle-1(2), Chennai-600 028. Chennai-34. PAN: AAFFB 5380B (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/ Appellant by : Mr. S.Sridha…

D. J. Stock Broking Private Limited, Ahmedabad vs. The Income Tax Officer, Ward-1(1)(4), Ahmedabad

In the result, ground number 1 of the assessee’s appeal is allowed

ITA 1570/AHD/2019[2011-12]Status: DisposedITAT Ahmedabad24 Jun 2022AY 2011-12

For Appellant: Shri P.D. Shah, A.RFor Respondent: Shri Atul Pandey, Sr. D.R

Section 147Section 14ASection 68

…rts reported in the following cases: i) Mangilal Jain Vs. ITO (Mad.) 315 ITR 105 ii) CIT Vs. Preusion Finance P. Ltd. (Cal.) 208 ITR 465 iii) CIT Vs. United Commercial & Industrial Co. (P) Ltd., Cal. 187 ITR 596 and iv) KCN Chandrasekhar Vs. ACIT (ITAT Bang.) 66 TTJ 355. v) CIT Vs. Sophia Finance Ltd. (Del.FB) 205 ITR 98 vi) CIT Vs. Nivedan Vanijya Niyojan Ltd. (Cal.) 263 ITR 623. vii) CIT Vs. Rathi Finlease Ltd. (MP) 215 CTR 429. viii) Dingra Global Credence P. Ltd. Vs. ITO (ITAT) Del. ix) Agarwal Coal Corporation (P) Ltd. Vs. Addl.CIT (ITAT, Indore) 135 ITD 270. In view of the above facts and circumstances of…