Pioneer Publicity Corporation & Others v. DCIT

67 TTJ 471Income Tax Appellate Tribunal2000#3599 most cited

What is Pioneer Publicity Corporation & Others v. DCIT authority for?

An addition to income cannot be made based solely on a noting found during a search without further inquiry or evidence establishing the assessee's liability. The department must investigate such notes and allow cross-examination if necessary.

33

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2025.

Also referred to as

Pioneer Publicity Corporation · ITAT · addition on noting · search assessment · lack of inquiry · bearer payment · cross-examination · natural justice · Section 131(1A) · Section 132(4A) · Section 292C

Issues it is cited on

peak credit theory section 65b section 65 section 131(1a)short term capital gains section 34 panchnama section 132(4a)section 292c child application of income section 292

Judgments citing Pioneer Publicity Corporation & Others v. DCIT

ACIT Cen Cir 21, Mumbai vs. Layer Exports P.Ltd, Mumbai

In the result, the appeals of the Revenue and that of the assessee are decided as indicated above against each issue

ITA 5613/MUM/2013[2010-11]Status: DisposedITAT Mumbai31 Oct 2016AY 2010-11

Bench: Sri Mahavir Singh, Jm & Sri B. R. Baskaran, Am

…ner and in consonance with justice. We say so on the basis of judgment of Hon'ble Supreme Court in the case of R.B. Jodha Mal Kuthiala v. CIT [1971] 82 ITR 570 at p. 575." 36. Further in the case of Pioneer Publicity Corporation & Others Vs. DCIT reported in 67 TTJ 471, (Copy enclosed at pages 373-437 of Paper Book) the Delhi Tribunal held that “no addition could be made simply on the basis of a noting on a visiting card found during search directing certain payment to bearer of card when there was nothing to establish that the assessee paid the amount to the said person. The Department had not made any enquiry…

Layer Exports P. Ltd, Mumbai vs. Asst CIT Cen Cir 21, Mumbai

In the result, the appeals of the Revenue and that of the assessee are decided as indicated above against each issue

ITA 1842/MUM/2013[2008-09]Status: DisposedITAT Mumbai31 Oct 2016AY 2008-09

Bench: Sri Mahavir Singh, Jm & Sri B. R. Baskaran, Am

…ner and in consonance with justice. We say so on the basis of judgment of Hon'ble Supreme Court in the case of R.B. Jodha Mal Kuthiala v. CIT [1971] 82 ITR 570 at p. 575." 36. Further in the case of Pioneer Publicity Corporation & Others Vs. DCIT reported in 67 TTJ 471, (Copy enclosed at pages 373-437 of Paper Book) the Delhi Tribunal held that “no addition could be made simply on the basis of a noting on a visiting card found during search directing certain payment to bearer of card when there was nothing to establish that the assessee paid the amount to the said person. The Department had not made any enquiry…

ACIT Cen Cir 21, Mumbai vs. Layer Exports P.Ltd, Mumbai

In the result, the appeals of the Revenue and that of the assessee are decided as indicated above against each issue

ITA 1097/MUM/2013[2009-10]Status: DisposedITAT Mumbai31 Oct 2016AY 2009-10

Bench: Sri Mahavir Singh, Jm & Sri B. R. Baskaran, Am

…ner and in consonance with justice. We say so on the basis of judgment of Hon'ble Supreme Court in the case of R.B. Jodha Mal Kuthiala v. CIT [1971] 82 ITR 570 at p. 575." 36. Further in the case of Pioneer Publicity Corporation & Others Vs. DCIT reported in 67 TTJ 471, (Copy enclosed at pages 373-437 of Paper Book) the Delhi Tribunal held that “no addition could be made simply on the basis of a noting on a visiting card found during search directing certain payment to bearer of card when there was nothing to establish that the assessee paid the amount to the said person. The Department had not made any enquiry…

ACIT Cen Cir 24 & 26, Mumbai vs. Layer Exports P. Ltd, Mumbai

In the result, the appeals of the Revenue and that of the assessee are decided as indicated above against each issue

ITA 3021/MUM/2011[2008-09]Status: DisposedITAT Mumbai31 Oct 2016AY 2008-09

Bench: Sri Mahavir Singh, Jm & Sri B. R. Baskaran, Am

…ner and in consonance with justice. We say so on the basis of judgment of Hon'ble Supreme Court in the case of R.B. Jodha Mal Kuthiala v. CIT [1971] 82 ITR 570 at p. 575." 36. Further in the case of Pioneer Publicity Corporation & Others Vs. DCIT reported in 67 TTJ 471, (Copy enclosed at pages 373-437 of Paper Book) the Delhi Tribunal held that “no addition could be made simply on the basis of a noting on a visiting card found during search directing certain payment to bearer of card when there was nothing to establish that the assessee paid the amount to the said person. The Department had not made any enquiry…

ACIT Cen Cir 24 & 26, Mumbai vs. Layer Exports P. Ltd, Mumbai

In the result, the appeals of the Revenue and that of the assessee are decided as indicated above against each issue

ITA 3019/MUM/2011[2004-05]Status: DisposedITAT Mumbai31 Oct 2016AY 2004-05

Bench: Sri Mahavir Singh, Jm & Sri B. R. Baskaran, Am

…ner and in consonance with justice. We say so on the basis of judgment of Hon'ble Supreme Court in the case of R.B. Jodha Mal Kuthiala v. CIT [1971] 82 ITR 570 at p. 575." 36. Further in the case of Pioneer Publicity Corporation & Others Vs. DCIT reported in 67 TTJ 471, (Copy enclosed at pages 373-437 of Paper Book) the Delhi Tribunal held that “no addition could be made simply on the basis of a noting on a visiting card found during search directing certain payment to bearer of card when there was nothing to establish that the assessee paid the amount to the said person. The Department had not made any enquiry…

ACIT Cen Cir 24 & 26, Mumbai vs. Layer Exports P. Ltd, Mumbai

In the result, the appeals of the Revenue and that of the assessee are decided as indicated above against each issue

ITA 2986/MUM/2011[2007-08]Status: DisposedITAT Mumbai31 Oct 2016AY 2007-08

Bench: Sri Mahavir Singh, Jm & Sri B. R. Baskaran, Am

…ner and in consonance with justice. We say so on the basis of judgment of Hon'ble Supreme Court in the case of R.B. Jodha Mal Kuthiala v. CIT [1971] 82 ITR 570 at p. 575." 36. Further in the case of Pioneer Publicity Corporation & Others Vs. DCIT reported in 67 TTJ 471, (Copy enclosed at pages 373-437 of Paper Book) the Delhi Tribunal held that “no addition could be made simply on the basis of a noting on a visiting card found during search directing certain payment to bearer of card when there was nothing to establish that the assessee paid the amount to the said person. The Department had not made any enquiry…

ACIT Cen Cir 24 & 26, Mumbai vs. Layer Exports P. Ltd, Mumbai

In the result, the appeals of the Revenue and that of the assessee are decided as indicated above against each issue

ITA 2985/MUM/2011[2006-07]Status: DisposedITAT Mumbai31 Oct 2016AY 2006-07

Bench: Sri Mahavir Singh, Jm & Sri B. R. Baskaran, Am

…ner and in consonance with justice. We say so on the basis of judgment of Hon'ble Supreme Court in the case of R.B. Jodha Mal Kuthiala v. CIT [1971] 82 ITR 570 at p. 575." 36. Further in the case of Pioneer Publicity Corporation & Others Vs. DCIT reported in 67 TTJ 471, (Copy enclosed at pages 373-437 of Paper Book) the Delhi Tribunal held that “no addition could be made simply on the basis of a noting on a visiting card found during search directing certain payment to bearer of card when there was nothing to establish that the assessee paid the amount to the said person. The Department had not made any enquiry…

Layer Exports P.Ltd, Mumbai vs. ACIT Cen Cir 24 & 26, Mumbai

In the result, the appeals of the Revenue and that of the assessee are decided as indicated above against each issue

ITA 1930/MUM/2011[2008-09]Status: DisposedITAT Mumbai31 Oct 2016AY 2008-09

Bench: Sri Mahavir Singh, Jm & Sri B. R. Baskaran, Am

…ner and in consonance with justice. We say so on the basis of judgment of Hon'ble Supreme Court in the case of R.B. Jodha Mal Kuthiala v. CIT [1971] 82 ITR 570 at p. 575." 36. Further in the case of Pioneer Publicity Corporation & Others Vs. DCIT reported in 67 TTJ 471, (Copy enclosed at pages 373-437 of Paper Book) the Delhi Tribunal held that “no addition could be made simply on the basis of a noting on a visiting card found during search directing certain payment to bearer of card when there was nothing to establish that the assessee paid the amount to the said person. The Department had not made any enquiry…

Layer Exports P.Ltd, Mumbai vs. ACIT Cen Cir 24 & 26, Mumbai

In the result, the appeals of the Revenue and that of the assessee are decided as indicated above against each issue

ITA 1929/MUM/2011[2007-08]Status: DisposedITAT Mumbai31 Oct 2016AY 2007-08

Bench: Sri Mahavir Singh, Jm & Sri B. R. Baskaran, Am

…ner and in consonance with justice. We say so on the basis of judgment of Hon'ble Supreme Court in the case of R.B. Jodha Mal Kuthiala v. CIT [1971] 82 ITR 570 at p. 575." 36. Further in the case of Pioneer Publicity Corporation & Others Vs. DCIT reported in 67 TTJ 471, (Copy enclosed at pages 373-437 of Paper Book) the Delhi Tribunal held that “no addition could be made simply on the basis of a noting on a visiting card found during search directing certain payment to bearer of card when there was nothing to establish that the assessee paid the amount to the said person. The Department had not made any enquiry…

Layer Exports P.Ltd, Mumbai vs. ACIT Cen Cir 24 & 26, Mumbai

In the result, the appeals of the Revenue and that of the assessee are decided as indicated above against each issue

ITA 1928/MUM/2011[2006-07]Status: DisposedITAT Mumbai31 Oct 2016AY 2006-07

Bench: Sri Mahavir Singh, Jm & Sri B. R. Baskaran, Am

…ner and in consonance with justice. We say so on the basis of judgment of Hon'ble Supreme Court in the case of R.B. Jodha Mal Kuthiala v. CIT [1971] 82 ITR 570 at p. 575." 36. Further in the case of Pioneer Publicity Corporation & Others Vs. DCIT reported in 67 TTJ 471, (Copy enclosed at pages 373-437 of Paper Book) the Delhi Tribunal held that “no addition could be made simply on the basis of a noting on a visiting card found during search directing certain payment to bearer of card when there was nothing to establish that the assessee paid the amount to the said person. The Department had not made any enquiry…

Layer Exports P.Ltd, Mumbai vs. ACIT Cen Cir 24 & 26, Mumbai

In the result, the appeals of the Revenue and that of the assessee are decided as indicated above against each issue

ITA 1927/MUM/2011[2004-05]Status: DisposedITAT Mumbai31 Oct 2016AY 2004-05

Bench: Sri Mahavir Singh, Jm & Sri B. R. Baskaran, Am

…ner and in consonance with justice. We say so on the basis of judgment of Hon'ble Supreme Court in the case of R.B. Jodha Mal Kuthiala v. CIT [1971] 82 ITR 570 at p. 575." 36. Further in the case of Pioneer Publicity Corporation & Others Vs. DCIT reported in 67 TTJ 471, (Copy enclosed at pages 373-437 of Paper Book) the Delhi Tribunal held that “no addition could be made simply on the basis of a noting on a visiting card found during search directing certain payment to bearer of card when there was nothing to establish that the assessee paid the amount to the said person. The Department had not made any enquiry…

Layer Exports P. Ltd, Mumbai vs. ACIT Cen Cir 24 & 26, Mumbai

In the result, the appeals of the Revenue and that of the assessee are decided as indicated above against each issue

ITA 1907/MUM/2011[2005-06]Status: DisposedITAT Mumbai31 Oct 2016AY 2005-06

Bench: Sri Mahavir Singh, Jm & Sri B. R. Baskaran, Am

…ner and in consonance with justice. We say so on the basis of judgment of Hon'ble Supreme Court in the case of R.B. Jodha Mal Kuthiala v. CIT [1971] 82 ITR 570 at p. 575." 36. Further in the case of Pioneer Publicity Corporation & Others Vs. DCIT reported in 67 TTJ 471, (Copy enclosed at pages 373-437 of Paper Book) the Delhi Tribunal held that “no addition could be made simply on the basis of a noting on a visiting card found during search directing certain payment to bearer of card when there was nothing to establish that the assessee paid the amount to the said person. The Department had not made any enquiry…

ACIT Cen Cir 24 & 26, Mumbai vs. Layer Exports P. Ltd, Mumbai

In the result, the appeals of the Revenue and that of the assessee are decided as indicated above against each issue

ITA 3020/MUM/2011[2005-06]Status: DisposedITAT Mumbai10 Oct 2016AY 2005-06

Bench: Sri Mahavir Singh, Jm & Sri B. R. Baskaran, Am

…ner and in consonance with justice. We say so on the basis of judgment of Hon'ble Supreme Court in the case of R.B. Jodha Mal Kuthiala v. CIT [1971] 82 ITR 570 at p. 575." 36. Further in the case of Pioneer Publicity Corporation & Others Vs. DCIT reported in 67 TTJ 471, (Copy enclosed at pages 373-437 of Paper Book) the Delhi Tribunal held that “no addition could be made simply on the basis of a noting on a visiting card found during search directing certain payment to bearer of card when there was nothing to establish that the assessee paid the amount to the said person. The Department had not made any enquiry…