What is PCIT v. Best Infrastructure (India) (P.) Ltd. authority for?

A statement recorded under Section 132(4) of the Income Tax Act, 1961, does not by itself constitute incriminating material for making additions to income.

How many judgments cite PCIT v. Best Infrastructure (India) (P.) Ltd.?

786 judgments on BharatTax cite PCIT v. Best Infrastructure (India) (P.) Ltd. (397 ITR 82), spanning 2017 to 2026.

Which sections of the Income Tax Act does PCIT v. Best Infrastructure (India) (P.) Ltd. come up under?

It is most often cited in judgments turning on Section 143(3), Section 153A, Section 132(4), Section 132, Section 147, Section 69A.

PCIT v. Best Infrastructure (India) (P.) Ltd. (397 ITR 82)

Dy. Citcent. Cir -6(2), Mumbai vs. Shri Surendra B.Jiwrajka, Mumbai

In the result, the appeals by the Revenue for the assessment years 2014-15

ITA 2433/MUM/2021[2014-15]Status: DisposedITAT Mumbai30 Jun 2023AY 2014-15

Bench: Shri Amarjit Singh & Shri Sandeep Singh Karhail

Section 143(3)Section 153ASection 68Section 69C

…e said to be incriminating material or documents gathered in the course of search conducted against the assessee. 17. In this regard, we may gainfully refer to judgment of the Hon'ble Delhi High Court in the case of CIT Vs Best Infrastructure (India) Pvt Ltd (397 ITR 82). In this case along Shri Surendra B. Jiwrajka ITA no.2431/Mum./2021, C.O. no.66/Mum./2022 ITA no.2432/Mum./2021, C.O. no.65/Mum./2022 ITA no.2433/Mum./2021 & ITA no.2434/Mum./2021 with assessee's search, simultaneous search was also conducted upon Mr. T who admitted to providing accommodation entries to the assessee in form of share application m…

Dy. CIT Cent Cir -6(2), Mumbai vs. Shri Surendra B. Jiwrajka, Mumbai

In the result, the appeals by the Revenue for the assessment years 2014-15

ITA 2432/MUM/2021[2013-14]Status: DisposedITAT Mumbai30 Jun 2023AY 2013-14

Bench: Shri Amarjit Singh & Shri Sandeep Singh Karhail

Section 143(3)Section 153ASection 68Section 69C

…e said to be incriminating material or documents gathered in the course of search conducted against the assessee. 17. In this regard, we may gainfully refer to judgment of the Hon'ble Delhi High Court in the case of CIT Vs Best Infrastructure (India) Pvt Ltd (397 ITR 82). In this case along Shri Surendra B. Jiwrajka ITA no.2431/Mum./2021, C.O. no.66/Mum./2022 ITA no.2432/Mum./2021, C.O. no.65/Mum./2022 ITA no.2433/Mum./2021 & ITA no.2434/Mum./2021 with assessee's search, simultaneous search was also conducted upon Mr. T who admitted to providing accommodation entries to the assessee in form of share application m…

Dy. CIT Cent Cir -6(2), Mumbai vs. Shri Surendra B.Jiwrajka, Mumbai

In the result, the appeals by the Revenue for the assessment years 2014-15

ITA 2431/MUM/2021[2012-13]Status: DisposedITAT Mumbai30 Jun 2023AY 2012-13

Bench: Shri Amarjit Singh & Shri Sandeep Singh Karhail

Section 143(3)Section 153ASection 68Section 69C

…e said to be incriminating material or documents gathered in the course of search conducted against the assessee. 17. In this regard, we may gainfully refer to judgment of the Hon'ble Delhi High Court in the case of CIT Vs Best Infrastructure (India) Pvt Ltd (397 ITR 82). In this case along Shri Surendra B. Jiwrajka ITA no.2431/Mum./2021, C.O. no.66/Mum./2022 ITA no.2432/Mum./2021, C.O. no.65/Mum./2022 ITA no.2433/Mum./2021 & ITA no.2434/Mum./2021 with assessee's search, simultaneous search was also conducted upon Mr. T who admitted to providing accommodation entries to the assessee in form of share application m…

Shri Manoj Madanlal Chhajed, Pune vs. Assistant Commissioner of Income Tax, Circle -1(1)Pune, Pune

In the result, the appeal filed by the assessee in ITA

ITA 725/PUN/2022[2018-19]Status: DisposedITAT Pune28 Jun 2023AY 2018-19

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / It(Ss)A Nos.91 To 96/Pun/2022 िनधा"रण वष" / Assessment Years : 2012-13 To 2017-18 Shri Manoj Madanlal Vs. Acit, Central Circle- Chhajed, 1(1), Pune. 601, A-8 Building, Karishma Housing Society, Near Sangam Press, Kothrud, Pune- 411029. Pan : Aalpc4991M Appellant Respondent आयकर अपील सं. / It(Ss)A Nos.97 & 98/Pun/2022 िनधा"रण वष" / Assessment Years : 2012-13 & 2015-16 Acit, Circle-1(1), Pune. Vs. Shri Manoj Madanlal Chhajed, 601, A-8 Building, Karishma Housing Society, Near Sangam Press, Kothrud, Pune- 411029. Pan : Aalpc4991M Appellant Respondent आयकर अपील सं. / Ita No.725/Pun/2022 िनधा"रण वष" / Assessment Year: 2018-19 Shri Manoj Madanlal Vs. Acit, Circle-1(1), Pune. Chhajed, 601, A-8 Building, Karishma Housing Society, Near Sangam Press, Kothrud, Pune- 411029. Pan : Aalpc4991M Appellant Respondent

For Appellant: Shri Ratan SamalFor Respondent: Shri Keyur Patel

Section 132(4)Section 139(1)

…iven by the assessee is valid, no addition can be made merely based on the statement u/s 132(4) of the Act without bringing on record any corroborative material placing reliance on the following decisions :- (i) PCIT vs. Best Infrastructure (India) (P.) Ltd., 397 ITR 82 (Delhi). D. On merits, he submits that the assessee had discharged the onus of proving the genuineness, creditworthiness and identity of the loan creditors. He also drawn our attention to the financial statements of the lender companies, the balance sheet and profit & loss account for the assessment year 2015-16 and also the loan confirmation lett…

ACIT, Central Circle- 15, New Delhi vs. Heritage Beverages Pvt. Ltd., Chandigarh

In the result, the appeal is dismissed

ITA 2261/DEL/2018[2015-16]Status: DisposedITAT Delhi16 May 2023AY 2015-16

Bench: Shri Saktijit Dey & Shri M. Balaganesh

For Respondent: Shri V.K. Aggarwal, AR &

Section 132Section 132(4)Section 153ASection 68

…rd party. He submitted, it is trite law, statement u/s. 132(4) is not an incriminating material in absence of any other corroborative evidence. In support of said contention, he relied upon following decisions : (i). PCIT vs. Best Infrastructure Pvt. Ltd., 397 ITR 82 (Delhi) (ii). CIT vs. Harjeev Aggarwal, 290 CTR 263 (Delhi). 6. Further, he submitted, the proposition that in absence of any incriminating material, no addition can be made in assessment u/s. 153A of the Act, is no more res integra in view of decision of Hon’ble Supreme Court in case of PCIT vs. Abhisar Buildwell P. Ltd. (Civil Appeal No. 6580…

ACIT, Central Circle- 15, New Delhi vs. Heritage Beverages Pvt. Ltd., Chandigarh

In the result, the appeal is dismissed

ITA 2260/DEL/2018[2014-15]Status: DisposedITAT Delhi16 May 2023AY 2014-15

Bench: Shri Saktijit Dey & Shri M. Balaganesh

For Respondent: Shri V.K. Aggarwal, AR &

Section 132Section 132(4)Section 153ASection 68

…rd party. He submitted, it is trite law, statement u/s. 132(4) is not an incriminating material in absence of any other corroborative evidence. In support of said contention, he relied upon following decisions : (i). PCIT vs. Best Infrastructure Pvt. Ltd., 397 ITR 82 (Delhi) (ii). CIT vs. Harjeev Aggarwal, 290 CTR 263 (Delhi). 6. Further, he submitted, the proposition that in absence of any incriminating material, no addition can be made in assessment u/s. 153A of the Act, is no more res integra in view of decision of Hon’ble Supreme Court in case of PCIT vs. Abhisar Buildwell P. Ltd. (Civil Appeal No. 6580…

ACIT, Central Circle- 15, New Delhi vs. Heritage Beverages Pvt. Ltd., Chandigarh

In the result, the appeal is dismissed

ITA 2259/DEL/2018[2012-13]Status: DisposedITAT Delhi16 May 2023AY 2012-13

Bench: Shri Saktijit Dey & Shri M. Balaganesh

For Respondent: Shri V.K. Aggarwal, AR &

Section 132Section 132(4)Section 153ASection 68

…rd party. He submitted, it is trite law, statement u/s. 132(4) is not an incriminating material in absence of any other corroborative evidence. In support of said contention, he relied upon following decisions : (i). PCIT vs. Best Infrastructure Pvt. Ltd., 397 ITR 82 (Delhi) (ii). CIT vs. Harjeev Aggarwal, 290 CTR 263 (Delhi). 6. Further, he submitted, the proposition that in absence of any incriminating material, no addition can be made in assessment u/s. 153A of the Act, is no more res integra in view of decision of Hon’ble Supreme Court in case of PCIT vs. Abhisar Buildwell P. Ltd. (Civil Appeal No. 6580…

ACIT, Central Circle- 15, New Delhi vs. Heritage Beverages Pvt. Ltd., Chandigarh

In the result, the appeal is dismissed

ITA 2258/DEL/2018[2011-12]Status: DisposedITAT Delhi16 May 2023AY 2011-12

Bench: Shri Saktijit Dey & Shri M. Balaganesh

For Respondent: Shri V.K. Aggarwal, AR &

Section 132Section 132(4)Section 153ASection 68

…rd party. He submitted, it is trite law, statement u/s. 132(4) is not an incriminating material in absence of any other corroborative evidence. In support of said contention, he relied upon following decisions : (i). PCIT vs. Best Infrastructure Pvt. Ltd., 397 ITR 82 (Delhi) (ii). CIT vs. Harjeev Aggarwal, 290 CTR 263 (Delhi). 6. Further, he submitted, the proposition that in absence of any incriminating material, no addition can be made in assessment u/s. 153A of the Act, is no more res integra in view of decision of Hon’ble Supreme Court in case of PCIT vs. Abhisar Buildwell P. Ltd. (Civil Appeal No. 6580…

Sri Raja Reddy Nalla, Warangal vs. ACIT, Central Circle-1(3), Hyderabad

In the result, the appeal of the assessee is dismissed

ITA 519/HYD/2022[2017-18]Status: DisposedITAT Hyderabad25 Apr 2023AY 2017-18

Bench: Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Sri K.C.DevdasFor Respondent: Sri K.P.R.R. Murthy

Section 115BSection 132Section 153ASection 271ASection 69

…13. CIT Vs. S. Khader Khan Son – 352 ITR 480 of Supreme Court. 14. CIT Vs. S. Khader Khan Son – 300 ITR 157 of Madras High Court. 15. CIT Vs. Ramdas Motor Transport – 238 ITR 177 of Andhra Pradesh High Court. 16. PCIT Vs. Best Infrastructure (India) (P) Ltd – 397 ITR 82 of Delhi High Court. 8. Per contra, the ld. DR relied upon the orders passed by the lower authorities. 9. We have heard the rival submissions and perused the material on record. 9.1. Section 271AAC(1) of the Act provides as under : The Assessing Officer or the Commissioner (Appeals)] may, notwithstanding anything contained in this Act other tha…

Asstt. Commr. of Income Tax, Cen. Cir-1, Rajkot vs. Rajeshkumar Govindbhai Patel, Rajkot

In the result both the appeals filed by the Revenue and the Cross Objections filed by the assessee are hereby dismissed

ITA 26/RJT/2021[2007-08]Status: DisposedITAT Rajkot12 Apr 2023AY 2007-08

Bench: Shri Waseem Ahmed (Accountant Member), Shri T.R. Senthil Kumar (Judicial Member)

Section 132Section 142Section 143Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT (Conducted Through Virtual Court) Before: Shri Waseem Ahmed, Accountant Member And Shri T.R. Senthil Kumar, Judicial Member ITA Nos. 25 & 26/Rjt/2021 & C.O. Nos. 1 & 2/Rjt/2021 Assessment Years: 2006-07 & 2007-08 Assistant Commissioner Vs Shri Rajeshkumar of Income Tax, Govindlal Patel Central Circle-1, 4th Floor, Sita Rajkot Apartment, Nr. Pradyuman Police Station Sadar Bazar, Rajkot PAN: ABPPB7559M Shri Rajeshkumar Vs Assistant Govindlal Patel Commissioner of 4th Floor, Income Tax, Sita Apartment Central Circle-1, Nr. Pradyuman Police Rajkot…

Asstt. Commr. of Income Tax, Cen. Cir-1, Rajkot vs. Rajeshkumar Govindbhai Patel, Rajkot

In the result both the appeals filed by the Revenue and the Cross Objections filed by the assessee are hereby dismissed

ITA 25/RJT/2021[2006-07]Status: DisposedITAT Rajkot12 Apr 2023AY 2006-07

Bench: Shri Waseem Ahmed (Accountant Member), Shri T.R. Senthil Kumar (Judicial Member)

Section 132Section 142Section 143Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT (Conducted Through Virtual Court) Before: Shri Waseem Ahmed, Accountant Member And Shri T.R. Senthil Kumar, Judicial Member ITA Nos. 25 & 26/Rjt/2021 & C.O. Nos. 1 & 2/Rjt/2021 Assessment Years: 2006-07 & 2007-08 Assistant Commissioner Vs Shri Rajeshkumar of Income Tax, Govindlal Patel Central Circle-1, 4th Floor, Sita Rajkot Apartment, Nr. Pradyuman Police Station Sadar Bazar, Rajkot PAN: ABPPB7559M Shri Rajeshkumar Vs Assistant Govindlal Patel Commissioner of 4th Floor, Income Tax, Sita Apartment Central Circle-1, Nr. Pradyuman Police Rajkot…