S.P. Agarwalla Alias Sukhdeo Prasad Agarwalla v. ITO

140 ITR 1010High Court1983#4290 most cited

What is S.P. Agarwalla Alias Sukhdeo Prasad Agarwalla v. ITO authority for?

A mere confessional statement by a third party, such as a lender, admitting to name-lending or bogus transactions, is insufficient to justify reassessment proceedings against an assessee unless the assessee is specifically implicated in obtaining bogus loans. Additions to income solely based on third-party statements are not legally sustainable.

27

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

S.P. Agarwalla v. ITO · 140 ITR 1010 · third party statement · reassessment · escaped income · bogus loans · name lender · section 147

Sections most often in play

Section 143(3)Section 147Section 133ASection 142(1)Section 250Section 271(1)(c)Section 143(1)Section 145(3)

Issues it is cited on

third party informationjdasection 158bclive linksection 69bsection 260ainterest u/s 234binterest u/s 234aon-moneyaddition u/s 68section 132(1)section 149

Judgments citing S.P. Agarwalla Alias Sukhdeo Prasad Agarwalla v. ITO

Shri Sunder Das Sonkia, Jaipur vs. ITO, Ward 1(2), Jaipur

In the result, the appeal of the assessee is allowed partly and the appeal of the Revenue is dismissed

ITA 1383/JPR/2019[2010-11]Status: DisposedITAT Jaipur18 Jan 2021AY 2010-11

Bench: Shri Sandeep Gosain, Jm & Shri Vikram Singh Yadav, Am Vk;Dj Vihy La-@Ita No. 1383/Jp/2019 Assessment Year: 2010-11 Shri Sunder Das Sonkia, Cuke I.T.O., Vs. Sonkia Bhawan, Sms, Highway, Ward-1(2), Jaipur. Jaipur. Pan No.: Akhps 7413 G Vihykfkhz@Appellant Izr;Fkhz@Respondent Vk;Dj Vihy La-@Ita No. 09/Jp/2020 Assessment Year: 2010-11 I.T.O., Cuke Shri Sunder Das Sonkhiya, Vs. Ward-1(2), Prop.- M/S Naveen Jewellers, Jaipur. Sonkhiya Bhawan, Chaura Rasta, Jaipur. Pan No.: Akhps 7413 G Vihykfkhz@Appellant Izr;Fkhz@Respondent Fu/Kzkfjrh Dh Vksj Ls@ Assessee By : Shri S.R. Sharma (Ca) & Shri Rajnikant Bhatra (Ca) Jktlo Dh Vksj Ls@ Revenue By : Smt. Rooni Paul (Addl.Cit) Lquokbz Dh Rkjh[K@ Date Of Hearing : 02/12/2020 Mn?Kks"K.Kk Dh Rkjh[K@ Date Of Pronouncement : 18/01/2021 Vkns'K@ Order Per: Sandeep Gosain, J.M. These Are The Appeal Filed By The Assessee & The Cross Appeal Filed By The Revenue Arise Against The Order Of The Ld. Cit(A)-4, Jaipur Dated 08/11/2019 For The A.Y. 2010-11. The Grounds Taken By The Assessee & The Revenue Are As Under:

For Appellant: Shri S.R. Sharma (CA) &For Respondent: Smt. Rooni Paul (Addl.CIT)
Section 132Section 143Section 143(3)Section 145(3)Section 147Section 148

…tatements made on behalf of alleged concerns cannot be relied and used in case of assessee and for this relies on judgement in case of S. P. Agarwalla Alias Sukhdev Prasad 15 ITA 1383/JP/2019 & 09/JP/2020_ Sh. Sunder Das Sonkia Vs ITO Agarwala Vs. ITO (1983) 140 ITR 1010 (Cal) wherein it was held that mere confusion statement by a third party that he was a mere name lender in transaction without naming the assessee would not be sufficient to hold that same transaction as bogus. However Ld. A.O. not found any of contention of assessee as tenable. The Ld. A.O. further held that onus is on assessee to prove the pu…

ACIT, Circle-4(1), Kolkata vs. M/S Karan Polymers(P) Ltd., Kolkata

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

ITA 1849/KOL/2016[2010-11]Status: DisposedITAT Kolkata19 Dec 2018AY 2010-11

Bench: "ी जे. सुधाकर रे"डी, लेखा सद"य एवं/And "ी ऐ. ट". वक", "यायीक सद"य) [Before Shri J. Sudhakar Reddy, Am & Shri A. T. Varkey, Jm]

Section 132Section 143(1)Section 147Section 148

…. CIT(A) and relied on the following decisions to support the impugned order: i) DCIT Vs. Great Wall Marketing Pvt. Ltd. in ITA No. 660/Kol/2011 dated 03.02.2016, ii) ITO Vs. Lakhmani Mewal Das reported in 103 ITR 437, iii) S. P. Agarwalla Vs. ITO reported in 140 ITR 1010, iv) CIT Vs. Viniyas Finance & Investment Pvt. Ltd. reported in 357 ITR 646, v) PCIT Vs. G And G Pharma India Ltd. 384 ITR 147 and vi) Basesar Properties Pvt. Ltd. Vs. ITO 59 ITR (Trib) 84 (Del). 5. Before us the Ld. AR submitted that the assessee is running its factory at Kolkata and has no connection or relationship with Shri Surendra Kumar J…

ACIT, Circle-4(1), Kolkata vs. M/S Karan Polymers(P) Ltd., Kolkata

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

ITA 1848/KOL/2016[2009-10]Status: DisposedITAT Kolkata19 Dec 2018AY 2009-10

Bench: "ी जे. सुधाकर रे"डी, लेखा सद"य एवं/And "ी ऐ. ट". वक", "यायीक सद"य) [Before Shri J. Sudhakar Reddy, Am & Shri A. T. Varkey, Jm]

Section 132Section 143(1)Section 147Section 148

…. CIT(A) and relied on the following decisions to support the impugned order: i) DCIT Vs. Great Wall Marketing Pvt. Ltd. in ITA No. 660/Kol/2011 dated 03.02.2016, ii) ITO Vs. Lakhmani Mewal Das reported in 103 ITR 437, iii) S. P. Agarwalla Vs. ITO reported in 140 ITR 1010, iv) CIT Vs. Viniyas Finance & Investment Pvt. Ltd. reported in 357 ITR 646, v) PCIT Vs. G And G Pharma India Ltd. 384 ITR 147 and vi) Basesar Properties Pvt. Ltd. Vs. ITO 59 ITR (Trib) 84 (Del). 5. Before us the Ld. AR submitted that the assessee is running its factory at Kolkata and has no connection or relationship with Shri Surendra Kumar J…

Rushabh Enterprises, Thane vs. Asst CIT Cir 4, Thane

In the result, appeal of the assessee is allowed in terms indicated hereinabove

ITA 1580/MUM/2017[2007-08]Status: DisposedITAT Mumbai15 Nov 2017AY 2007-08

Bench: Shri R.C.Sharma, Am M/S. Rushabh Enterprises Vs. Asst. Cit Cir 4 108, Ambika Commercial Complex, Navghar Road Vasai (E) Thane - 410210 Pan/Gir No. Aaifr2402F Appellant) Respondent) ..

Section 131Section 143(3)Section 148Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM M/s. Rushabh Enterprises Vs. Asst. CIT CIR 4 108, Ambika Commercial Complex, Navghar Road Vasai (E) Thane - 410210 PAN/GIR No. AAIFR2402F Appellant) Respondent) .. Assessee by Shri Ashok J Patil Revenue by Shri Ram Tiwari Date of Hearing 27/09/2017 Date of Pronouncement 15/11/2017 आदेश / O R D E R PER R.C.SHARMA (A.M): This is an appeal filed by the assessee against the order of CIT(A)- 3, Thane dated 09/12/2016 for A.Y.2007-08 in the matter of order passed u/s. 143(3) r.w.s. 147 of the IT Act. 2. The following grounds have be…

Shapoorji Pallanji and Company P.Ltd, Mumbai vs. Addl CIT RG 3(3), Mumbai

The appeal of the assessee is partly allowed

ITA 3053/MUM/2015[2011-12]Status: DisposedITAT Mumbai03 Mar 2017AY 2011-12

Bench: Shri Joginder Singh & Shri Manoj Kumar Aggarwalassessment Year: 2011-12 M/S Shapoorji Pallonji & Co. Dcit, Ltd. Circle-3(3), बनाम/ Shapporji Pallonji Centre, Room No.609, 6Th Floor, Vs. 41/44 Minoo Desai Marg, Aayakar Bhavan, M.K.Road, Colaba Mumbai-400020 Mumbai-400005 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No. Aaacs6994C

Section 143(3)Section 14A

…38 (SC), it was held that the power conferred upon the ITO by section 147 and 148 are not unbridled one. Identical ratio was laid down in Sirpur Paper Mills Ltd. Vs ITO 114 ITR 404 (AP) supports our view. The Hon’ble Calcutta High Court in S.P. Agrawal vs ITO 140 ITR 1010 held that statement by third parties cannot form the basis for reopening. We find that the ld. Assessing Officer merely on the basis of information received from another ITO without ascertaining the correctness of the information mechanically issued notice u/s 148. The only basis of issuing the notice u/s 148 was merely the later information rec…

ITO, New Delhi vs. M/S. Prakash Colour (P) Ltd., New Delhi

In the result, the appeal of the department is dismissed

ITA 1176/DEL/2011[2007-08]Status: DisposedITAT Delhi16 Dec 2016AY 2007-08

Bench: Sh. N. K. Saini, Am & Smt. Beena Pillai, Jm Ita No. 1176/Del/2011 : Asstt. Year : 2007-08 Income Tax Officer, Vs M/S Prakash Colour (P) Ltd., 15A, 2Nd Floor, Sri Nagar Colony, Ward-14(3), New Delhi Near Bharat Nagar, New Delhi (Appellant) (Respondent) Pan No. Aaacp5463B Assessee By : Sh. Ved Jain, Adv., Sh. Ashish Chadha & P. Srivastava, Cas Revenue By : Sh. F. R. Meena, Sr. Dr Date Of Hearing : 29.09.2016 Date Of Pronouncement : 16.12.2016 Order Per N. K. Saini, Am: This Is An Appeal By The Department Against The Order Dated 01.12.2010 Of Ld. Cit(A)-Xvii, New Delhi.

For Appellant: Sh. Ved Jain, AdvFor Respondent: Sh. F. R. Meena, Sr. DR
Section 132Section 143(1)

…Goyal issued by the PRO Income Tax Department, CR Building was furnished which is placed at page no. 648 of the assessee’s paper book. The reliance was placed on the following case laws: " S. P. Agarwalla Alias Sukhdeo Prasad Agarwalla Vs ITO and Othr. (1983) 140 ITR 1010 (Cal.) " United Electrical Co. Pvt. Ltd. Vs CIT (2002) 178 CTR 192 (Del.) " CIT Vs Vardhman Estate Ltd. (2007) 165 Taxmann 473 (Del.) " Pr. CIT Vs DKB Infrastructure Pvt. Ltd. in ITA No. 459/2016 order dated 27.07.2016 " Pr. CIT Vs Uma Singal, Brijbhushan Singal in ITA Nos. 689 to 692, 694 & 744 of 2015 order dated 05.10.2015 " ITO Vs M/s Softli…

M/S. Mehta Realtors Pvt. Ltd., New Delhi vs. ITO, New Delhi

In the result, the appeal of the assessee is allowed

ITA 1633/DEL/2013[2004-05]Status: DisposedITAT Delhi13 Dec 2016AY 2004-05

Bench: : Shri I.C. Sudhir & Shri L.P. Sahu

For Appellant: Sh. V.P. Gupta, AdvocateFor Respondent: Sh. Rajesh Kumar, Sr. DR
Section 133(6)Section 139Section 143(1)Section 143(2)Section 147Section 148Section 3Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH ‘E’ NEW DELHI BEFORE : SHRI I.C. SUDHIR, JUDICIAL MEMBER & SHRI L.P. SAHU, ACCOUNTANT MEMBER ITA No. 1633/Del./2013 Asstt. Year : 2004-05 Mehta Realtors Pvt. Ltd., vs. Income-tax Officer, 9/53A, Pocket-A, Kalkaji Extn. Ward 6(3), New Delhi. New Delhi. (PAN: AAECM 0667 Q) (Appellant) (Respondent) Appellant by : Sh. V.P. Gupta, Advocate Respondent by : Sh. Rajesh Kumar, Sr. DR Date of hearing : 22.11.2016 Date of pronouncement : 13.12.2016 ORDER Per L.P. Sahu, Accountant Member: This is an appeal by the assessee against the order of ld. CIT(A)-IX, New De…