Labh Chand Bohra v. ITO

219 CTR 571High Court2008#2627 most cited

What is Labh Chand Bohra v. ITO authority for?

When an assessee establishes the identity of creditors who have confirmed credits advanced by account payee cheques, the initial onus under Section 68 for cash credits is discharged. The assessee is not required to establish the 'source of the source,' meaning the capacity of the lender to advance money, nor can an addition be sustained solely because a creditor fails to respond to a Section 133(6) notice.

44

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2015 to 2025.

Also referred to as

Labh Chand Bohra v ITO · Section 68 · unexplained cash credit · identity of creditor · genuineness of transaction · creditworthiness of creditor · source of source · Section 133(6) notice · discharge of initial onus · addition not sustained

Sections most often in play

Section 68Section 143(3)Section 250Section 131Section 133(6)Section 133ASection 142(1)Section 147

Issues it is cited on

source of sourceretraction of statementpaper companycreditworthiness of the creditoraddition u/s 68genuineness of the transactionshare application moneyentry operatoraddition under section 68section 131unexplained cash creditreasoned order

Judgments citing Labh Chand Bohra v. ITO

Bermaco Energy Systems Ltd, Navi Mumbai vs. DCIT CC 47, Mumbai

In the result, appeal for A

ITA 2202/MUM/2013[2006-07]Status: DisposedITAT Mumbai31 May 2016AY 2006-07
For Appellant: Shri J.P.BairagraFor Respondent: Shri N.P.Singh
Section 132(1)Section 143(2)Section 143(3)Section 148Section 153ASection 68

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ ‘बी’, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “B”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI PAWAN SINGH, JM आमकय अऩीर सं./ITA Nos.2198, 2199&2202/Mum/2013 (नििाारण वषा / Assessment Years :2004-05 to 2006-07) M/s Bermaco Energy Vs. DCIT, CC-47, Mumbai Systems Ltd., D-73/1, TTC Industrial Area, MIDC Road, Turbhe, Navi Mumbai- 400705 स्थामी रेखा सं./ जीआइआय सं./ PAN/GIR No. : AAACB 2727 N (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. ननधाारयती की ओर से /Assessee by : Shri J.P.Bairagra याजस्व की ओर से /Revenue by : Shri N.P.Singh सुनवाई की तायीख / Date of Hearing :…

Bermaco Energy Systems Ltd, Navi Mumbai vs. DCIT CC 47, Mumbai

In the result, appeal for A

ITA 2199/MUM/2013[2005-06]Status: DisposedITAT Mumbai31 May 2016AY 2005-06
For Appellant: Shri J.P.BairagraFor Respondent: Shri N.P.Singh
Section 132(1)Section 143(2)Section 143(3)Section 148Section 153ASection 68

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ ‘बी’, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “B”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI PAWAN SINGH, JM आमकय अऩीर सं./ITA Nos.2198, 2199&2202/Mum/2013 (नििाारण वषा / Assessment Years :2004-05 to 2006-07) M/s Bermaco Energy Vs. DCIT, CC-47, Mumbai Systems Ltd., D-73/1, TTC Industrial Area, MIDC Road, Turbhe, Navi Mumbai- 400705 स्थामी रेखा सं./ जीआइआय सं./ PAN/GIR No. : AAACB 2727 N (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. ननधाारयती की ओर से /Assessee by : Shri J.P.Bairagra याजस्व की ओर से /Revenue by : Shri N.P.Singh सुनवाई की तायीख / Date of Hearing :…

Bermaco Energy Systems Ltd, Navi Mumbai vs. DCIT CC 47, Mumbai

In the result, appeal for A

ITA 2198/MUM/2013[2004-05]Status: DisposedITAT Mumbai31 May 2016AY 2004-05
For Appellant: Shri J.P.BairagraFor Respondent: Shri N.P.Singh
Section 132(1)Section 143(2)Section 143(3)Section 148Section 153ASection 68

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ ‘बी’, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “B”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI PAWAN SINGH, JM आमकय अऩीर सं./ITA Nos.2198, 2199&2202/Mum/2013 (नििाारण वषा / Assessment Years :2004-05 to 2006-07) M/s Bermaco Energy Vs. DCIT, CC-47, Mumbai Systems Ltd., D-73/1, TTC Industrial Area, MIDC Road, Turbhe, Navi Mumbai- 400705 स्थामी रेखा सं./ जीआइआय सं./ PAN/GIR No. : AAACB 2727 N (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. ननधाारयती की ओर से /Assessee by : Shri J.P.Bairagra याजस्व की ओर से /Revenue by : Shri N.P.Singh सुनवाई की तायीख / Date of Hearing :…

ACIT, New Delhi vs. M/S Sonali Punj, New Delhi

In the result, both the appeals of the revenue are dismissed

ITA 3717/DEL/2011[2001-02]Status: DisposedITAT Delhi18 Dec 2015AY 2001-02

Bench: Shri N.K. Saini & Shri A.T. Varkey

For Appellant: Shri Ajay Wadhwa, AdvocateFor Respondent: Smt. Sunita Kejriwal, CIT DR
Section 127Section 132Section 143Section 143(3)Section 153A

…need for the Assessing Officer to enquire into the source of the source of Mr. Suresh Nanda for the purpose of applicability of section 68 of the Income-tax Act, 1961. Another judgment of the Hon'ble Rajasthan High Court in the case of Labh Chand Bohra v. ITO 219 CTR 571 is important. The relevant portion of the judgement of the Hon'ble Rajasthan High Court is reproduced herein under:- "7. Really speaking, the judgment in Daulat Ram's case (supra) is the authority, for the proposition, that assessee cannot be required to prove the source of the source. It was precisely held in Daulat Ram's case (supra), that the…