P.R. Metrani v. CIT

287 ITR 209Supreme Court of India2006#506 most cited

What is P.R. Metrani v. CIT authority for?

Section 132 of the Income Tax Act is a self-contained code governing search and seizure operations. The books of accounts, documents, valuables, or statements recorded during a search can be used as evidence in any subsequent proceedings under the Act, and the section outlines the conditions for issuing warrants of authorization.

187

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2012 to 2026.

Also referred to as

P.R. Metrani v. CIT · Section 132 scope · search and seizure · warrants of authorization · evidence from search · statements recorded during search · incriminating material · block assessment · Section 153A · Section 153C · Section 132(4) · Section 132(4A)

Also reported as

157 Taxmann 3251 SCC 789

Sections most often in play

Section 153ASection 132Section 143(3)Section 153CSection 132(4)Section 131Section 292CSection 115BBE
Read the full judgment

Issues it is cited on

section 132(5)section 243section 158bdincome tax settlement commissionsection 65b(4)casus omissussection 144atrue and full disclosuresection 292csection 269sscarry forward of lossessection 132(4a)

Judgments citing P.R. Metrani v. CIT

Bona Terra Greenhouses LLP, Mumbai vs. Assistant Commissioner of Income Tax Central Circle 6(2), Mumbai

In the result, Assessee’s appeal in ITA No

ITA 2114/MUM/2025[2014-15]Status: DisposedITAT Mumbai20 Nov 2025AY 2014-15

Bench: Shri Om Prakash Kant & Shri Narender Kumar Choudhry

For Appellant: Shri Ajay R. Singh, Ld. AdvocateFor Respondent: Shri Satyaprakash R. Singh, Ld. CIT-DR
Section 132(1)Section 143(1)Section 153ASection 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI “B” BENCH :: MUMBAI BEFORE SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER & SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER ITA Nos. 2089, 2114 & 2115/MUM/2025 (Assessment Year : 2013-14 to 2015-16) Bona Terra Greenhouses ACIT, Central Circle-6(2), LLP, 22nd Floor, VIOS Tower, Mumbai Lodha New, Cuffe Parade, Off Vs. Eastern Expressway, Wadala East, Mumbai-400 004 PAN: AALFB 4141 Q (Appellant) (Respondent) Present for: Assessee by : Shri Ajay R. Singh, Ld. Advocate Revenue by : Shri Satyaprakash R. Singh, Ld. CIT-DR Date of Hearing : 14.09.2025 Date of Pronouncement : 20.11…

Bona Terra Greenhouses LLP, Mumbai vs. Assistant Commissioner of Income Tax Central Circle 6(2), Mumbai

In the result, Assessee’s appeal in ITA No

ITA 2089/MUM/2025[2013-14]Status: DisposedITAT Mumbai20 Nov 2025AY 2013-14

Bench: Shri Om Prakash Kant & Shri Narender Kumar Choudhry

For Appellant: Shri Ajay R. Singh, Ld. AdvocateFor Respondent: Shri Satyaprakash R. Singh, Ld. CIT-DR
Section 132(1)Section 143(1)Section 153ASection 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI “B” BENCH :: MUMBAI BEFORE SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER & SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER ITA Nos. 2089, 2114 & 2115/MUM/2025 (Assessment Year : 2013-14 to 2015-16) Bona Terra Greenhouses ACIT, Central Circle-6(2), LLP, 22nd Floor, VIOS Tower, Mumbai Lodha New, Cuffe Parade, Off Vs. Eastern Expressway, Wadala East, Mumbai-400 004 PAN: AALFB 4141 Q (Appellant) (Respondent) Present for: Assessee by : Shri Ajay R. Singh, Ld. Advocate Revenue by : Shri Satyaprakash R. Singh, Ld. CIT-DR Date of Hearing : 14.09.2025 Date of Pronouncement : 20.11…

S R Constructions, Bangalore vs. DCIT, Central Circle-2(2), Bengaluru

ITA 637/BANG/2025[2016-17]Status: DisposedITAT Bangalore18 Nov 2025AY 2016-17

Bench: Shri. Laxmi Prasad Sahu & Shri. Soundararajan K

For Appellant: Shri. V. Srinivasan, AdvocateFor Respondent: Shri. Muthu Shankar,CIT(DR)(ITAT), Bangalore
Section 40A

…staken belief either of facts or law. The statement under section 132(4) has greater evidentiary value than statement given under other provisions of the statute. He also relied on the judgments in the case of P.R. Metrani v. Commissioner of Income-tax (2006) 287 ITR 209 (SC), Awadh Kishore Dass vs. Ram Gopal AIR 1979 SC 861, B. Kishore Kumar vs. Deputy Commissioner of Income-tax, Central Circle-IV (1), Chennai the Hon'ble High Court of Madras in [2014] 52 taxmann.com 449 (Madras). The cash withdrawn by the employees of SRC on behalf of sub contractors from the Ananthpur Office, genuineness of sub contractors cou…

S R Constructions, Bangalore vs. DCIT, Central Circle-2(2), Bangalore

ITA 636/BANG/2025[2015-16]Status: DisposedITAT Bangalore18 Nov 2025AY 2015-16

Bench: Shri. Laxmi Prasad Sahu & Shri. Soundararajan K

Section 40A

…staken belief either of facts or law. The statement under section 132(4) has greater evidentiary value than statement given under other provisions of the statute. He also relied on the judgments in the case of P.R. Metrani v. Commissioner of Income-tax (2006) 287 ITR 209 (SC), Awadh Kishore Dass vs. Ram Gopal AIR 1979 SC 861, B. Kishore Kumar vs. Deputy Commissioner of Income-tax, Central Circle-IV (1), Chennai the Hon'ble High Court of Madras in [2014] 52 taxmann.com 449 (Madras). The cash withdrawn by the employees of SRC on behalf of sub contractors from the Ananthpur Office, genuineness of sub contractors cou…

Assistant Commissioner of Income Tax, Central Circle-2, Madurai vs. Transworld Garnet India Pvt Ltd., Chennai

ITA 1877/CHNY/2025[2016-17]Status: DisposedITAT Chennai23 Oct 2025AY 2016-17
For Appellant: Shri. R.Venkata Raman, C.AFor Respondent: Shri. Shiva Srinivas, C.I.T
Section 132Section 132(4)Section 142(1)Section 143(2)Section 153ASection 40A(3)

…आयकर अपीलीय अधिकरण, 'बी' न्यायपीठ, चेन्नई IN THE INCOME TAX APPELLATE TRIBUNAL 'B' BENCH, CHENNAI श्री जॉर्ज जॉर्ज के, उपाध्यक्ष एवं श्री एस.आर. रघुनाथा, लेखा सदस्य के समक्ष BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENT AND SHRI S.R. RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.:1872, 1873, 1875, 1877 & 1878/Chny/2025 निर्धारण वर्ष / Assessment Years: 2013-14, 2014-15, 2015-16, 2016-17 & 2017-18 ACIT, Central Circle -2, Madurai. vs. Transworld Garnet India Pvt. Ltd., 500, Pantheaon Road, Egmore S.O., Chennai - 600 008. [PAN: AAACT-3408-N] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/Appel…

Assistant Commissioner of Income Tax, Central Circle-2, Madurai vs. Transworld Garnet India Pvt Ltd., Chennai

ITA 1875/CHNY/2025[2015-16]Status: DisposedITAT Chennai23 Oct 2025AY 2015-16

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita Nos.:1872, 1873, 1875, 1877 & 1878/Chny/2025 निर्धारण वर्ष / Assessment Years: 2013-14, 2014-15, 2015-16, 2016-17 & 2017-18 Acit, Central Circle -2, Madurai. Vs. Transworld Garnet India Pvt. Ltd., 500, Pantheaon Road, Egmore S.O., Chennai - 600 008. [Pan: Aaact-3408-N] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/Appellant By : Shri. R.Venkata Raman, C.A. प्रत्यर्थी की ओर से/Respondent By : Shri. Shiva Srinivas, C.I.T. सुनवाई की तारीख /Date Of Hearing : 24.09.2025 घोषणा की तारीख/Date Of Pronouncement : 23.10.2025 आदेश /Order Per S. R. Raghunatha, Am : These Five Appeals Preferred By The Revenue Are Directed Against The Orders Passed By The Learned Commissioner Of Income Tax (Appeals)-19, Chennai [Hereinafter Referred To As “The Id.Cit(A)”]. The Impugned Orders Of The Id.Cit(A) Arise Out Of The Assessment Orders Framed By The Assistant Commissioner Of Income Tax, Central Circle-2, Madurai [Hereinafter Referred To As “The Ao”], In Respect Of The Assessment Years 2013-14 To 2017-18. The Particulars Of The Respective Appeals Filed By The Revenue Are Set Out Hereinbelow:- S. No

For Appellant: Shri. R.Venkata Raman, C.AFor Respondent: Shri. Shiva Srinivas, C.I.T
Section 132Section 132(4)Section 142(1)Section 143(2)Section 153ASection 40A(3)

…आयकर अपीलीय अधिकरण, 'बी' न्यायपीठ, चेन्नई IN THE INCOME TAX APPELLATE TRIBUNAL 'B' BENCH, CHENNAI श्री जॉर्ज जॉर्ज के, उपाध्यक्ष एवं श्री एस.आर. रघुनाथा, लेखा सदस्य के समक्ष BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENT AND SHRI S.R. RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.:1872, 1873, 1875, 1877 & 1878/Chny/2025 निर्धारण वर्ष / Assessment Years: 2013-14, 2014-15, 2015-16, 2016-17 & 2017-18 ACIT, Central Circle -2, Madurai. vs. Transworld Garnet India Pvt. Ltd., 500, Pantheaon Road, Egmore S.O., Chennai - 600 008. [PAN: AAACT-3408-N] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/Appel…

Seema Singh, Gurgaon vs. DCIT, Central Central-1, Guwahati

Appeal is partly allowed for statistical purposes

ITA 89/GTY/2023[2021-22]Status: DisposedITAT Guwahati16 Oct 2025AY 2021-22

Bench: SHRI MANOMOHAN DAS, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)

Section 250Section 56(2)(x)

…IN THE INCOME TAX APPELLATE TRIBUNAL GUWAHATI BENCH, GUWAHATI (VIRTUAL HEARING AT KOLKATA) SHRI MANOMOHAN DAS, JUDICIAL MEMBER SHRI SANJAY AWASTHI, ACCOUNTANT MEMBER I.T.A. No. 89/GTY/2023 Assessment Year: 2021-22 Seema Singh, 2-D-64, Ridgewood Estate, DLF, Phase IV, Gurgaon - 122002 Haryana [PAN: AZTPS3292G] .....................…...……………....Appellant vs. Deputy Commissioner of Income Tax, Central Circle – 1, Guwahati, Income Tax Department, Guwahati Central Circle – 1 ...…..…................................. Respondent Appearances by: Assessee represented by : Vivek Malhotra, FCA Department represented by…

Jayaram Reddy Boopesh Reddy, Bengaluru vs. Deputy Commissioner of Income Tax, Central Circle-2(4), Bengaluru

In the result the appeal of the assessee is hereby partly allowed for statistical purposes

ITA 711/BANG/2025[2021-22]Status: DisposedITAT Bangalore09 Oct 2025AY 2021-22

Bench: Shri Narender Kumar Chodhry & Shri Waseem Ahmed

For Appellant: Shri Bharat, CAFor Respondent: Shri Shivanad Kalakeri, CIT (DR)
Section 132Section 132(4)Section 153A

…ement given voluntary cannot be retracted. Further there was no material brought on record suggesting the statement was given under mistaken belief of facts or law. 7.7 Furthermore, the AO referred the judgment of Hon’ble P.R. Metrani v. CIT reported in [206] 287 ITR 209 where it was held that statements made under oath during search proceedings can be relied upon for making additions. Relying on the judgment of Hon’ble Supreme Court in the case of Awadh Kishore Dass vs. Ram Gopal reported in AIR 1979 SC 861, the AO held that the statements are not conclusive but shift the burden of proof on the person who makes…

Jayarama Reddy Boopesh Reddy, Bengaluru vs. Deputy Commissioner of Income Tax, Central Circle-2(4), Bengaluru

ITA 710/BANG/2025[2020-21]Status: DisposedITAT Bangalore09 Oct 2025AY 2020-21

Bench: Shri Narender Kumar Chodhry & Shri Waseem Ahmed

For Appellant: Shri Bharat, CAFor Respondent: Shri Shivanad Kalakeri, CIT (DR)
Section 132Section 132(4)Section 153A

…ement given voluntary cannot be retracted. Further there was no material brought on record suggesting the statement was given under mistaken belief of facts or law. 7.7 Furthermore, the AO referred the judgment of Hon'ble P.R. Metrani v. CIT reported in [206] 287 ITR 209 where it was held that statements made under oath during search proceedings can be relied upon for making additions. Relying on the judgment of Hon'ble Supreme Court in the case of Awadh Kishore Dass vs. Ram Gopal reported in AIR 1979 SC 861, the AO held that the statements are not conclusive but shift the burden of proof on the person who makes…

Jayarama Reddy Boopesh Reddy, Bengaluru vs. Deputy Commissioner of Income Tax, Central Circle-2(4), Bengaluru

ITA 709/BANG/2025[2018-19]Status: DisposedITAT Bangalore09 Oct 2025AY 2018-19

Bench: Shri Narender Kumar Chodhry & Shri Waseem Ahmed

For Appellant: Shri Bharat, CAFor Respondent: Shri Shivanad Kalakeri, CIT (DR)
Section 132Section 132(4)Section 153A

…ement given voluntary cannot be retracted. Further there was no material brought on record suggesting the statement was given under mistaken belief of facts or law. 7.7 Furthermore, the AO referred the judgment of Hon'ble P.R. Metrani v. CIT reported in [206] 287 ITR 209 where it was held that statements made under oath during search proceedings can be relied upon for making additions. Relying on the judgment of Hon'ble Supreme Court in the case of Awadh Kishore Dass vs. Ram Gopal reported in AIR 1979 SC 861, the AO held that the statements are not conclusive but shift the burden of proof on the person who makes…

Jayarama Reddy Boopesh Reddy, Bengaluru vs. Deputy Commissioner of Income Tax, Central Circle-2(4), Bengaluru

ITA 708/BANG/2025[2016-17]Status: DisposedITAT Bangalore09 Oct 2025AY 2016-17

Bench: Shri Narender Kumar Chodhry & Shri Waseem Ahmed

For Appellant: Shri Bharat, CAFor Respondent: Shri Shivanad Kalakeri, CIT (DR)
Section 132Section 132(4)Section 153A

…ment given voluntary cannot be retracted. Further there was no material brought on record suggesting the statement was given under mistaken belief of facts or law. 7.7 Furthermore, the AO referred the judgment of Hon'ble P.R. Metrani v. CIT reported in [206] 287 ITR 209 where it was held that statements made under oath during search proceedings can be relied upon for making additions. Relying on the judgment of Hon'ble Supreme Court in the case of Awadh Kishore Dass vs. Ram Gopal reported in AIR 1979 SC 861, the AO held that the statements are not conclusive but shift the burden of proof on the person who makes…

Jayarama Reddy Boopesh Reddy, Bengaluru vs. Deputy Commissioner of Income Tax, Central Circle 2(4), Bengaluru

ITA 706/BANG/2025[2014-15]Status: DisposedITAT Bangalore09 Oct 2025AY 2014-15

Bench: Shri Narender Kumar Chodhry & Shri Waseem Ahmed

For Appellant: Shri Bharat, CAFor Respondent: Shri Shivanad Kalakeri, CIT (DR)
Section 132Section 132(4)Section 153A

…ement given voluntary cannot be retracted. Further there was no material brought on record suggesting the statement was given under mistaken belief of facts or law. 7.7 Furthermore, the AO referred the judgment of Hon'ble P.R. Metrani v. CIT reported in [206] 287 ITR 209 where it was held that statements made under oath during search proceedings can be relied upon for making additions. Relying on the judgment of Hon'ble Supreme Court in the case of Awadh Kishore Dass vs. Ram Gopal reported in AIR 1979 SC 861, the AO held that the statements are not conclusive but shift the burden of proof on the person who makes…

Jayarama Reddy Boopesh Reddy, Bengaluru vs. Deputy Commissioner of Income Tax Central Cirlce-2(4), Bengaluru

ITA 705/BANG/2025[2013-14]Status: DisposedITAT Bangalore09 Oct 2025AY 2013-14

Bench: Shri Narender Kumar Chodhry & Shri Waseem Ahmed

For Appellant: Shri Bharat, CAFor Respondent: Shri Shivanad Kalakeri, CIT (DR)
Section 132Section 132(4)Section 153A

…ement given voluntary cannot be retracted. Further there was no material brought on record suggesting the statement was given under mistaken belief of facts or law. 7.7 Furthermore, the AO referred the judgment of Hon'ble P.R. Metrani v. CIT reported in [206] 287 ITR 209 where it was held that statements made under oath during search proceedings can be relied upon for making additions. Relying on the judgment of Hon'ble Supreme Court in the case of Awadh Kishore Dass vs. Ram Gopal reported in AIR 1979 SC 861, the AO held that the statements are not conclusive but shift the burden of proof on the person who makes…

Nmd Constructions LLP, Bhilwara vs. ITO, Ward-1, Bhilwara

In the result, based on above the appeal of the assessee is allowed

ITA 547/JPR/2025[2020-21]Status: DisposedITAT Jaipur17 Sept 2025AY 2020-21

Bench: Shri Gagan Goyal & Shri Narinder Kumarnmd Constructions Llp, C/O. Garg Petroleum Near Railway Phatak, Bhilwara 311 001 Pan No. Aanfn 8731C ...... Appellant Vs. Acit, Central Circle-01, Ajmer …...Respondent

For Appellant: Mr. B. P. Mundra, CAFor Respondent: Mrs. Anita Rinesh, JCIT, Ld. Sr. DR
Section 131Section 132Section 132ASection 132oSection 133ASection 250Section 292C

…in which presumption contemplated under the provision of section 292C shall be drawn is in the discretion of the authority concerned and in support of the submission relied on a decision of the Supreme Court rendered in the case of P.R. Metrani v. CIT [2006] 287 ITR 209/157 Taxman 325. [Para 7] The ratio of the judgment in the case of Mahavir Woollen Mills (supra) does not apply in the instant case. In the judgment, the Delhi High Court has explained the context in which a question of fact can get transformed into a question of law. [Para 8] The interpretation given by the Supreme Court in the case of P.R. Metra…

Shri Dinesh Man Singh, Hyderabad vs. Deputy Commissioner of Income Tax, Central Circle- II, Kanpur

In the result, the appeal of the assessee is dismissed

ITA 587/LKW/2018[2016-17]Status: DisposedITAT Lucknow01 May 2025AY 2016-17

Bench: Shri Kul Bharat & Shri Anadee Nath Misshraassessment Year: 2016-17 Shri Dinesh Man Singh Dcit Central Circle-Ii V. Shri Kanchan Khanna, 15/45- Laxmi Niwas, 10/503, B, Civil Lines, Kanpur-208001. Allenganj, Kanpur- 208001. Pan:Acqpm1819H (Appellant) (Respondent) Appellant By: Shri Vikas Garg, Adv Respondent By: Shri Sunil Kumar Rajwanshi, Addl. Cit(Dr) O R D E R

For Appellant: Shri Vikas Garg, AdvFor Respondent: Shri Sunil Kumar Rajwanshi, Addl
Section 132Section 132(1)Section 132(4)Section 143(3)Section 250(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH “B”, LUCKNOW BEFORE SHRI KUL BHARAT, VICE PRESIDENT AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Shri Dinesh Man Singh DCIT Central Circle-II v. Shri Kanchan Khanna, 15/45- Laxmi Niwas, 10/503, B, Civil Lines, Kanpur-208001. Allenganj, Kanpur- 208001. PAN:ACQPM1819H (Appellant) (Respondent) Appellant by: Shri Vikas Garg, Adv Respondent by: Shri Sunil Kumar Rajwanshi, Addl. CIT(DR) O R D E R PER ANADEE NATH MISSHRA, A.M.: (1). The present appeal has been filed by the assessee against the impugned appellate order dated 28.06.2018 passed…

DCIT CC-8(4), Mumbai vs. Aachman Vanijya Pvt. Ltd, Kolkata

In the result, appeals of the revenue and cross-objections of the assessee are dismissed

ITA 827/MUM/2025[2015-16]Status: DisposedITAT Mumbai21 Mar 2025AY 2015-16

Bench: Shri Narendra Kumar Billaiya, Hon’Ble & Shri Sandeep Singh Karhail, Hon’Ble

For Appellant: Shri Dhaval Shah & Ms. Tisha Bagh, A/RsFor Respondent: Dr. K.R. Subhash, CIT, D/R
Section 132Section 153ASection 68

…essment order. It is also emphasized that the assessee has never raised the issue of incriminating material during the course of assessment proceedings. 2.2. Reliance is placed on the decision of Hon’ble Supreme Court in the case of P.R. Metrani v. CIT [2006] 287 ITR 209/157 Taxman 325 (SC) has explained the scope of section 132. It has been explained by the Hon’ble Supreme Court that the books of accounts, documents, money, bullion, jewellery or other valuable article or thing and any statements recorded of the persons searched may be used as evidence for any proceedings under the Act. The relevant portion of th…

DCIT Central Circle 8(4), Mumbai vs. Aachman Vanijya Private Limited, Kolkata

In the result, appeals of the revenue and cross-objections of the assessee are dismissed

ITA 826/MUM/2025[2014-15]Status: DisposedITAT Mumbai21 Mar 2025AY 2014-15

Bench: Shri Narendra Kumar Billaiya, Hon’Ble & Shri Sandeep Singh Karhail, Hon’Ble

For Appellant: Shri Dhaval Shah & Ms. Tisha Bagh, A/RsFor Respondent: Dr. K.R. Subhash, CIT, D/R
Section 132Section 153ASection 68

…essment order. It is also emphasized that the assessee has never raised the issue of incriminating material during the course of assessment proceedings. 2.2. Reliance is placed on the decision of Hon’ble Supreme Court in the case of P.R. Metrani v. CIT [2006] 287 ITR 209/157 Taxman 325 (SC) has explained the scope of section 132. It has been explained by the Hon’ble Supreme Court that the books of accounts, documents, money, bullion, jewellery or other valuable article or thing and any statements recorded of the persons searched may be used as evidence for any proceedings under the Act. The relevant portion of th…

DCIT, Central Circle 8(4), Mumbai vs. Aachman Vanijya Private Limited, Kolkata

In the result, appeals of the revenue and cross-objections of the assessee are dismissed

ITA 825/MUM/2025[2013-14]Status: DisposedITAT Mumbai21 Mar 2025AY 2013-14

Bench: Shri Narendra Kumar Billaiya, Hon’Ble & Shri Sandeep Singh Karhail, Hon’Ble

For Appellant: Shri Dhaval Shah & Ms. Tisha Bagh, A/RsFor Respondent: Dr. K.R. Subhash, CIT, D/R
Section 132Section 153ASection 68

…essment order. It is also emphasized that the assessee has never raised the issue of incriminating material during the course of assessment proceedings. 2.2. Reliance is placed on the decision of Hon’ble Supreme Court in the case of P.R. Metrani v. CIT [2006] 287 ITR 209/157 Taxman 325 (SC) has explained the scope of section 132. It has been explained by the Hon’ble Supreme Court that the books of accounts, documents, money, bullion, jewellery or other valuable article or thing and any statements recorded of the persons searched may be used as evidence for any proceedings under the Act. The relevant portion of th…

DCIT Central Circle-8(4), Mumbai vs. Aachman Vanijya Private Limited, Kolkata

In the result, appeals of the revenue and cross-objections of the assessee are dismissed

ITA 824/MUM/2025[2012-13]Status: DisposedITAT Mumbai21 Mar 2025AY 2012-13

Bench: Shri Narendra Kumar Billaiya, Hon’Ble & Shri Sandeep Singh Karhail, Hon’Ble

For Appellant: Shri Dhaval Shah & Ms. Tisha Bagh, A/RsFor Respondent: Dr. K.R. Subhash, CIT, D/R
Section 132Section 153ASection 68

…essment order. It is also emphasized that the assessee has never raised the issue of incriminating material during the course of assessment proceedings. 2.2. Reliance is placed on the decision of Hon’ble Supreme Court in the case of P.R. Metrani v. CIT [2006] 287 ITR 209/157 Taxman 325 (SC) has explained the scope of section 132. It has been explained by the Hon’ble Supreme Court that the books of accounts, documents, money, bullion, jewellery or other valuable article or thing and any statements recorded of the persons searched may be used as evidence for any proceedings under the Act. The relevant portion of th…

ACIT CC 6(1), Mumbai vs. Ganadhish Gnp, Mumbai

ITA 4481/MUM/2024[2021-22]Status: DisposedITAT Mumbai17 Mar 2025AY 2021-22

Bench: Shri Amarjit Singh, Hon'Ble & Shri Raj Kumar Chauhan, Hon'Ble

For Appellant: Shri Nishit Gandhi & Aadnya BhandariFor Respondent: Dr. Kishor Dhule, CIT/DR
Section 132Section 132(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH 'G', MUMBAI BEFORE SHRI AMARJIT SINGH, HON'BLE ACCOUNTANT MEMBER AND SHRI RAJ KUMAR CHAUHAN, HON'BLE JUDICIAL MEMBER ITA No. 3966/Mum/2024 (A.Y. 2019-20) ITA No. 3965/Mum/2024 (A.Y. 2020-21) ITA No. 3980/Mum/2024 (A.Y. 2021-22) | Ganadhish GNP | DCIT, Mumbai | Circle-6(1), Mumbai | | Shop No. 1203, 12th Floor, Rupa | | Solitaire, Building No. A-I, | | Sector-I, Millennium Business | | Park, Mahape Navi Mumbai-400710. | | PAN: AAPFG 1164 L | (Respondent) | | (Appellant) | ITA No. 4485/Mum/2024 (A.Y. 2019-20) ITA No. 4481/Mum/2024 (A.Y. 2021-22) | DCIT…