Singh v. Commissioner of Income-tax, Central

454 ITR 595Supreme Court of India2023#4063 most cited

What is Singh v. Commissioner of Income-tax, Central authority for?

Fixed deposit receipts seized during a search are merely documents evidencing debt and do not constitute 'other valuable articles' that can be brought to tax as unexplained money or valuable articles.

29

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2023 to 2026.

Also referred to as

Singh v. Commissioner of Income-tax · 454 ITR 595 · SC · section 69A · section 132(4) · unexplained money · valuable article · fixed deposit receipts · seized during search · debt due to assessee · inherent market value

Sections most often in play

Section 147Section 69ASection 143(3)Section 132Section 69CSection 131(1A)Section 132(4)Section 133(6)

Issues it is cited on

creditworthiness of the creditorrule of consistencyunexplained moneysection 148asection 69asection 115bbsection 115bsection 69section 115bbeundisclosed incomesection 132(4)genuineness of the transaction

Judgments citing Singh v. Commissioner of Income-tax, Central

SUNRISE STRUCTURALS & ENGINEERING PVT LTD,NAGPUR vs. ASSISTANT/ DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-4 NAGPUR, NAGPUR

In the result, appeal filed by the assessee stands allowed

ITA 167/NAG/2025[2019-20]Status: DisposedITAT Nagpur10 Apr 2026AY 2019-20

Bench: Shri Pawan Singh & Shri Khettra Mohan Roysunrise Structural & Acit/Dcit, Circle-4, Engineering P. Ltd., A10, Vs Nagpur Hingna Midc, Nagpur (Urban), Nagpur-440016 Pan : Aaccs 3220 M Assessee Respondent Assessee By : Shri K.P. Dewani, Advocate Revenue By : Shri Surjit Kumar Saha, Sr. Dr Date Of Hearing : 25.02.2026 Date Of Pronouncement : 10.04.2026 O R D E R

For Appellant: Shri K.P. Dewani, AdvocateFor Respondent: Shri Surjit Kumar Saha, Sr. DR
Section 115BSection 143(1)Section 147Section 148Section 148ASection 234BSection 250Section 69C

…ained at the hands of assessee. Condition precedent for invoking provisions of section 69C of I.T. Act 1961 is absent. Addition made is prima facie arbitrary and unjustified. a) Reliance on judgement of Hon’ble Apex Court in the case of D.N. Singh reported at 454 ITR 595(SC). (P- 185 – 218) (196) [Vol.- II] b) ITAT order in ITA No.2750/Del/2025 in the case of Ritu Bhandula vide order dated 11/02/2026. (P- 35 – 47) (45, 46, 47) (Gist) 6. Ld. CIT - DR has placed strong reliance on the orders of Ld. AO and Ld.CIT(A). It is submitted that the purchase made by assessee is from bogus party and therefore it was correct…

JAYAKRISHNA NANDAMURI,HYDERABAD vs. DCIT, CIRCLE -2(1) , HYDERABAD

In the result, the appeal of the assessee is dismissed

ITA 1793/HYD/2025[1996-97]Status: DisposedITAT Hyderabad08 Apr 2026AY 1996-97

Bench: Shri Ravish Sooda N D Shri Madhusudan Sawdiaआ.अपी.सं /Ita No.1793/Hyd/2025 (िनधा"रण वष"/Assessment Year: 1996-97) Shri Jayakrishna Vs. Dy. Cit Nandamuri Circle 2(1) Hyderabad Hyderabad Pan: Aaxpn3135E (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Advocate A. Harish राज" व "ारा/Revenue By:: Shri R. Kumaran, Sr.Ar सुनवाई की तारीख/Date Of Hearing: 26/03/2026 घोषणा की तारीख/Pronouncement: 08/04/2026 आदेश/Order Per Madhusudan Sawdia, A.M.:

For Appellant: Advocate A. HarishFor Respondent: : Shri R. Kumaran, Sr.AR
Section 143(3)Section 147Section 148Section 260Section 69B

…by the Revenue authorities. Accordingly, it was contended that the addition in the hands of the assessee has been made merely on suspicion and is liable to be deleted. In support of their contention, the Ld. AR relied on the following judicial precedents: (a) 454 ITR 595 (SC) D.N. Singh Vs. Commissioner of Income Tax and Another (b) 419 ITR 132 (Guj) – Principal Commissioner of Income Tax Vs. Himanshu Chandulal Patel (c) 367 ITR 112 (Delhi) -Pepsi Foods P. Ltd Vs. Assistant commissioner of Income Tax (d) 290 ITR 245 (Delhi) –CIT Vs. Lalit Bhasin (e) 338 ITR 485 -CIT Vs. Puneet Sabharwal (f) KP Varghese Case Hon'b…

SAMEER MUTREJA,GURGAON vs. JCIT(OSD), NEW DELHI

In the result, all the appeals of the assessee are allowed

ITA 5104/DEL/2025[2020-21]Status: DisposedITAT Delhi02 Apr 2026AY 2020-21

Bench: Shri Mahavir Singh & Shri M. Balaganesh

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Pravin Rawal, CIT DR
Section 132Section 147Section 69A

…ed and there is no reference whatsoever to the assessee in the impugned documents, and the Assessing Officer has proceeded merely on assumptions and presumptions without any corroborative evidence. a. D. N. Singh v. Commissioner of Income-tax, Central, [2023] 454 ITR 595 (SC) b. Kantilal Chandulal & Co. v. Commissioner of Income-tax,136 ITR 889 (Calcutta) - para 7 & 8 c. Durga Kamal Rice Mills v. CIT, [2004] 265 ITR 25 (Calcutta) - para 8 d. CIT v. Ravi Kumar [2007] 294 ITR 78 (Punjab & Haryana) - para 7 & 8 e. CIT v. K.K. Abdul Kareem [1996] 88 TAXMAN 323 (KER.) - para 22-29 & 31 f. ACIT v. Trilok Chaudhary, ITA…

SAMEER MUTREJA,GURGAON vs. JCIT(OSD), NEW DELHI

In the result, all the appeals of the assessee are allowed

ITA 5103/DEL/2025[2019-20]Status: DisposedITAT Delhi02 Apr 2026AY 2019-20

Bench: Shri Mahavir Singh & Shri M. Balaganesh

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Pravin Rawal, CIT DR
Section 132Section 147Section 69A

…ed and there is no reference whatsoever to the assessee in the impugned documents, and the Assessing Officer has proceeded merely on assumptions and presumptions without any corroborative evidence. a. D. N. Singh v. Commissioner of Income-tax, Central, [2023] 454 ITR 595 (SC) b. Kantilal Chandulal & Co. v. Commissioner of Income-tax,136 ITR 889 (Calcutta) - para 7 & 8 c. Durga Kamal Rice Mills v. CIT, [2004] 265 ITR 25 (Calcutta) - para 8 d. CIT v. Ravi Kumar [2007] 294 ITR 78 (Punjab & Haryana) - para 7 & 8 e. CIT v. K.K. Abdul Kareem [1996] 88 TAXMAN 323 (KER.) - para 22-29 & 31 f. ACIT v. Trilok Chaudhary, ITA…

SAMEER MUTREJA,GURGAON vs. JCIT(OSD), NEW DELHI

In the result, all the appeals of the assessee are allowed

ITA 5102/DEL/2025[2018-19]Status: DisposedITAT Delhi02 Apr 2026AY 2018-19

Bench: Shri Mahavir Singh & Shri M. Balaganesh

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Pravin Rawal, CIT DR
Section 132Section 147Section 69A

…ed and there is no reference whatsoever to the assessee in the impugned documents, and the Assessing Officer has proceeded merely on assumptions and presumptions without any corroborative evidence. a. D. N. Singh v. Commissioner of Income-tax, Central, [2023] 454 ITR 595 (SC) b. Kantilal Chandulal & Co. v. Commissioner of Income-tax,136 ITR 889 (Calcutta) - para 7 & 8 c. Durga Kamal Rice Mills v. CIT, [2004] 265 ITR 25 (Calcutta) - para 8 d. CIT v. Ravi Kumar [2007] 294 ITR 78 (Punjab & Haryana) - para 7 & 8 e. CIT v. K.K. Abdul Kareem [1996] 88 TAXMAN 323 (KER.) - para 22-29 & 31 f. ACIT v. Trilok Chaudhary, ITA…

SAMEER MUTREJA,GURGAON vs. JCIT(OSD), NEW DELHI

In the result, all the appeals of the assessee are allowed

ITA 5101/DEL/2025[2017-18]Status: DisposedITAT Delhi02 Apr 2026AY 2017-18

Bench: Shri Mahavir Singh & Shri M. Balaganesh

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Pravin Rawal, CIT DR
Section 132Section 147Section 69A

…ed and there is no reference whatsoever to the assessee in the impugned documents, and the Assessing Officer has proceeded merely on assumptions and presumptions without any corroborative evidence. a. D. N. Singh v. Commissioner of Income-tax, Central, [2023] 454 ITR 595 (SC) b. Kantilal Chandulal & Co. v. Commissioner of Income-tax,136 ITR 889 (Calcutta) - para 7 & 8 c. Durga Kamal Rice Mills v. CIT, [2004] 265 ITR 25 (Calcutta) - para 8 d. CIT v. Ravi Kumar [2007] 294 ITR 78 (Punjab & Haryana) - para 7 & 8 e. CIT v. K.K. Abdul Kareem [1996] 88 TAXMAN 323 (KER.) - para 22-29 & 31 f. ACIT v. Trilok Chaudhary, ITA…

SAMEER MUTREJA,GURGAON vs. JCIT(OSD), NEW DELHI

In the result, all the appeals of the assessee are allowed

ITA 5100/DEL/2025[2016-17]Status: DisposedITAT Delhi02 Apr 2026AY 2016-17

Bench: Shri Mahavir Singh & Shri M. Balaganesh

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Pravin Rawal, CIT DR
Section 132Section 147Section 69A

…ed and there is no reference whatsoever to the assessee in the impugned documents, and the Assessing Officer has proceeded merely on assumptions and presumptions without any corroborative evidence. a. D. N. Singh v. Commissioner of Income-tax, Central, [2023] 454 ITR 595 (SC) b. Kantilal Chandulal & Co. v. Commissioner of Income-tax,136 ITR 889 (Calcutta) - para 7 & 8 c. Durga Kamal Rice Mills v. CIT, [2004] 265 ITR 25 (Calcutta) - para 8 d. CIT v. Ravi Kumar [2007] 294 ITR 78 (Punjab & Haryana) - para 7 & 8 e. CIT v. K.K. Abdul Kareem [1996] 88 TAXMAN 323 (KER.) - para 22-29 & 31 f. ACIT v. Trilok Chaudhary, ITA…

SAMEER MUTREJA,GURGAON vs. JCIT (OSD), NEW DELHI

In the result, all the appeals of the assessee are allowed

ITA 5099/DEL/2025[2015-16]Status: DisposedITAT Delhi02 Apr 2026AY 2015-16

Bench: Shri Mahavir Singh & Shri M. Balaganesh

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Pravin Rawal, CIT DR
Section 132Section 147Section 69A

…ed and there is no reference whatsoever to the assessee in the impugned documents, and the Assessing Officer has proceeded merely on assumptions and presumptions without any corroborative evidence. a. D. N. Singh v. Commissioner of Income-tax, Central, [2023] 454 ITR 595 (SC) b. Kantilal Chandulal & Co. v. Commissioner of Income-tax,136 ITR 889 (Calcutta) - para 7 & 8 c. Durga Kamal Rice Mills v. CIT, [2004] 265 ITR 25 (Calcutta) - para 8 d. CIT v. Ravi Kumar [2007] 294 ITR 78 (Punjab & Haryana) - para 7 & 8 e. CIT v. K.K. Abdul Kareem [1996] 88 TAXMAN 323 (KER.) - para 22-29 & 31 f. ACIT v. Trilok Chaudhary, ITA…

SAMEER MUTREJA,GURGAON vs. JCIT (OSD), NEW DELHI

In the result, all the appeals of the assessee are allowed

ITA 5098/DEL/2025[2014-15]Status: DisposedITAT Delhi02 Apr 2026AY 2014-15

Bench: Shri Mahavir Singh & Shri M. Balaganesh

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Pravin Rawal, CIT DR
Section 132Section 147Section 69A

…ed and there is no reference whatsoever to the assessee in the impugned documents, and the Assessing Officer has proceeded merely on assumptions and presumptions without any corroborative evidence. a. D. N. Singh v. Commissioner of Income-tax, Central, [2023] 454 ITR 595 (SC) b. Kantilal Chandulal & Co. v. Commissioner of Income-tax,136 ITR 889 (Calcutta) - para 7 & 8 c. Durga Kamal Rice Mills v. CIT, [2004] 265 ITR 25 (Calcutta) - para 8 d. CIT v. Ravi Kumar [2007] 294 ITR 78 (Punjab & Haryana) - para 7 & 8 e. CIT v. K.K. Abdul Kareem [1996] 88 TAXMAN 323 (KER.) - para 22-29 & 31 f. ACIT v. Trilok Chaudhary, ITA…

SACHIN MUTREJA,GURGOAN vs. JOINT COMMISSIONER OF INCOME TAX (OSD), DELHI

In the result, all the appeals of the assessee are allowed

ITA 4957/DEL/2025[2020-21]Status: DisposedITAT Delhi02 Apr 2026AY 2020-21

Bench: Shri Mahavir Singh & Shri M. Balaganesh

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Pravin Rawal, CIT DR
Section 132Section 147Section 69A

…ed and there is no reference whatsoever to the assessee in the impugned documents, and the Assessing Officer has proceeded merely on assumptions and presumptions without any corroborative evidence. a. D. N. Singh v. Commissioner of Income-tax, Central, [2023] 454 ITR 595 (SC) b. Kantilal Chandulal & Co. v. Commissioner of Income-tax,136 ITR 889 (Calcutta) - para 7 & 8 c. Durga Kamal Rice Mills v. CIT, [2004] 265 ITR 25 (Calcutta) - para 8 d. CIT v. Ravi Kumar [2007] 294 ITR 78 (Punjab & Haryana) - para 7 & 8 e. CIT v. K.K. Abdul Kareem [1996] 88 TAXMAN 323 (KER.) - para 22-29 & 31 f. ACIT v. Trilok Chaudhary, ITA…

SACHIN MUTREJA,GURGOAN vs. JOINT COMMISSIONER OF INCOME TAX (OSD), NEW DELHI

In the result, all the appeals of the assessee are allowed

ITA 4956/DEL/2025[2019-20]Status: DisposedITAT Delhi02 Apr 2026AY 2019-20

Bench: Shri Mahavir Singh & Shri M. Balaganesh

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Pravin Rawal, CIT DR
Section 132Section 147Section 69A

…ed and there is no reference whatsoever to the assessee in the impugned documents, and the Assessing Officer has proceeded merely on assumptions and presumptions without any corroborative evidence. a. D. N. Singh v. Commissioner of Income-tax, Central, [2023] 454 ITR 595 (SC) b. Kantilal Chandulal & Co. v. Commissioner of Income-tax,136 ITR 889 (Calcutta) - para 7 & 8 c. Durga Kamal Rice Mills v. CIT, [2004] 265 ITR 25 (Calcutta) - para 8 d. CIT v. Ravi Kumar [2007] 294 ITR 78 (Punjab & Haryana) - para 7 & 8 e. CIT v. K.K. Abdul Kareem [1996] 88 TAXMAN 323 (KER.) - para 22-29 & 31 f. ACIT v. Trilok Chaudhary, ITA…

SACHIN MUTREJA,HARYANA vs. JCIT (OSD), DELHI

In the result, all the appeals of the assessee are allowed

ITA 4955/DEL/2025[2018-19]Status: DisposedITAT Delhi02 Apr 2026AY 2018-19

Bench: Shri Mahavir Singh & Shri M. Balaganesh

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Pravin Rawal, CIT DR
Section 132Section 147Section 69A

…ed and there is no reference whatsoever to the assessee in the impugned documents, and the Assessing Officer has proceeded merely on assumptions and presumptions without any corroborative evidence. a. D. N. Singh v. Commissioner of Income-tax, Central, [2023] 454 ITR 595 (SC) b. Kantilal Chandulal & Co. v. Commissioner of Income-tax,136 ITR 889 (Calcutta) - para 7 & 8 c. Durga Kamal Rice Mills v. CIT, [2004] 265 ITR 25 (Calcutta) - para 8 d. CIT v. Ravi Kumar [2007] 294 ITR 78 (Punjab & Haryana) - para 7 & 8 e. CIT v. K.K. Abdul Kareem [1996] 88 TAXMAN 323 (KER.) - para 22-29 & 31 f. ACIT v. Trilok Chaudhary, ITA…

SACHIN MUTREJA,GURGOAN vs. JOINT COMMISSIONER OF INCOME TAX (OSD), NEW DELHI

In the result, all the appeals of the assessee are allowed

ITA 4954/DEL/2025[2017-18]Status: DisposedITAT Delhi02 Apr 2026AY 2017-18

Bench: Shri Mahavir Singh & Shri M. Balaganesh

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Pravin Rawal, CIT DR
Section 132Section 147Section 69A

…ed and there is no reference whatsoever to the assessee in the impugned documents, and the Assessing Officer has proceeded merely on assumptions and presumptions without any corroborative evidence. a. D. N. Singh v. Commissioner of Income-tax, Central, [2023] 454 ITR 595 (SC) b. Kantilal Chandulal & Co. v. Commissioner of Income-tax,136 ITR 889 (Calcutta) - para 7 & 8 c. Durga Kamal Rice Mills v. CIT, [2004] 265 ITR 25 (Calcutta) - para 8 d. CIT v. Ravi Kumar [2007] 294 ITR 78 (Punjab & Haryana) - para 7 & 8 e. CIT v. K.K. Abdul Kareem [1996] 88 TAXMAN 323 (KER.) - para 22-29 & 31 f. ACIT v. Trilok Chaudhary, ITA…

SACHIN MUTREJA,GURGOAN vs. JOINT COMMISSIONER OF INCOME TAX, NEW DELHI

In the result, all the appeals of the assessee are allowed

ITA 4953/DEL/2025[2016-17]Status: DisposedITAT Delhi02 Apr 2026AY 2016-17

Bench: Shri Mahavir Singh & Shri M. Balaganesh

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Pravin Rawal, CIT DR
Section 132Section 147Section 69A

…ed and there is no reference whatsoever to the assessee in the impugned documents, and the Assessing Officer has proceeded merely on assumptions and presumptions without any corroborative evidence. a. D. N. Singh v. Commissioner of Income-tax, Central, [2023] 454 ITR 595 (SC) b. Kantilal Chandulal & Co. v. Commissioner of Income-tax,136 ITR 889 (Calcutta) - para 7 & 8 c. Durga Kamal Rice Mills v. CIT, [2004] 265 ITR 25 (Calcutta) - para 8 d. CIT v. Ravi Kumar [2007] 294 ITR 78 (Punjab & Haryana) - para 7 & 8 e. CIT v. K.K. Abdul Kareem [1996] 88 TAXMAN 323 (KER.) - para 22-29 & 31 f. ACIT v. Trilok Chaudhary, ITA…

SACHIN MUTREJA,GURGOAN vs. JOINT COMMISSIONER OF INCOME TAX, NEW DELHI

In the result, all the appeals of the assessee are allowed

ITA 4952/DEL/2025[2015-16]Status: DisposedITAT Delhi02 Apr 2026AY 2015-16

Bench: Shri Mahavir Singh & Shri M. Balaganesh

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Pravin Rawal, CIT DR
Section 132Section 147Section 69A

…ed and there is no reference whatsoever to the assessee in the impugned documents, and the Assessing Officer has proceeded merely on assumptions and presumptions without any corroborative evidence. a. D. N. Singh v. Commissioner of Income-tax, Central, [2023] 454 ITR 595 (SC) b. Kantilal Chandulal & Co. v. Commissioner of Income-tax,136 ITR 889 (Calcutta) - para 7 & 8 c. Durga Kamal Rice Mills v. CIT, [2004] 265 ITR 25 (Calcutta) - para 8 d. CIT v. Ravi Kumar [2007] 294 ITR 78 (Punjab & Haryana) - para 7 & 8 e. CIT v. K.K. Abdul Kareem [1996] 88 TAXMAN 323 (KER.) - para 22-29 & 31 f. ACIT v. Trilok Chaudhary, ITA…

SACHIN MUTREJA,HARYANA vs. JCIT(OSD), DELHI

In the result, all the appeals of the assessee are allowed

ITA 4951/DEL/2025[2014-15]Status: DisposedITAT Delhi02 Apr 2026AY 2014-15

Bench: Shri Mahavir Singh & Shri M. Balaganesh

For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Pravin Rawal, CIT DR
Section 132Section 147Section 69A

…ed and there is no reference whatsoever to the assessee in the impugned documents, and the Assessing Officer has proceeded merely on assumptions and presumptions without any corroborative evidence. a. D. N. Singh v. Commissioner of Income-tax, Central, [2023] 454 ITR 595 (SC) b. Kantilal Chandulal & Co. v. Commissioner of Income-tax,136 ITR 889 (Calcutta) - para 7 & 8 c. Durga Kamal Rice Mills v. CIT, [2004] 265 ITR 25 (Calcutta) - para 8 d. CIT v. Ravi Kumar [2007] 294 ITR 78 (Punjab & Haryana) - para 7 & 8 e. CIT v. K.K. Abdul Kareem [1996] 88 TAXMAN 323 (KER.) - para 22-29 & 31 f. ACIT v. Trilok Chaudhary, ITA…

DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE 2(2), CHENNAI, CHENNAI vs. CHITRAVEL VETRIMARAN, CHENNAI

ITA 905/CHNY/2025[2019-20]Status: DisposedITAT Chennai22 Oct 2025AY 2019-20
Section 132Section 142(1)Section 143(2)Section 153ASection 153CSection 250Section 271D

…rticle but has come across only certain loose sheets containing narrations of transactions as repayment of loan by the Appellant. In this regard, it is significant to rely upon the decision of the Hon'ble Apex court in the case of D.N.Singh (2023 (5) TMI 746; 454 ITR 595], wherein it has been held that fixed deposit receipts seized during search are merely documents evidencing debt due to the assessee and would not carry any inherent market value and hence cannot be brought within the meaning of the term 'other valuable article'. 6.8 The Gujarat High Court in the case of BhagwandasNarayandas has held as under :-…

DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE 2(2), CHENNAI, CHENNAI vs. CHITRAVEL VETRIMARAN, CHENNAI

ITA 904/CHNY/2025[2017-18]Status: DisposedITAT Chennai22 Oct 2025AY 2017-18
Section 132Section 142(1)Section 143(2)Section 153ASection 153CSection 250Section 271D

…rticle but has come across only certain loose sheets containing narrations of transactions as repayment of loan by the Appellant. In this regard, it is significant to rely upon the decision of the Hon'ble Apex court in the case of D.N.Singh (2023 (5) TMI 746; 454 ITR 595], wherein it has been held that fixed deposit receipts seized during search are merely documents evidencing debt due to the assessee and would not carry any inherent market value and hence cannot be brought within the meaning of the term 'other valuable article'. 6.8 The Gujarat High Court in the case of BhagwandasNarayandas has held as under :-…

CHANDRAKANT VALLABHBHAI KOLADIA,YUG CO-OP, HSG SOCIETY vs. PCIT CENTRAL CIRCLE-1 VADODARA, AAYAKAR BHAVAN

Appeal of the assessee is allowed

ITA 1078/AHD/2024[2018-19]Status: DisposedITAT Ahmedabad04 Feb 2025AY 2018-19

Bench: Or In The Course Of Hearing Of The Appeal.”

For Appellant: Shri Rasesh Shah, A.RFor Respondent: Shri Prathvi Raj Meena, CIT-D.R
Section 143(3)Section 263

…kant Vallabhbhai Koladia vs. PCIT assessee declared the said income on the very same day when the survey which was conducted on the assessee’s business premises. 7.1 The Ld. DR has relied upon the decision of Hon’ble Apex Court in case of D.N. Singh vs. CIT 454 ITR 595 but this will be applicable if the merits of unexplained money (Bitumen) u/s 69A should be taken into account or not and the said decision ultimately held in favour of the assessee, but ultimately it was on merit and not on the point of validity of Section 263 of the Act. In fact, in the said case, there is a finding that Section 69A was applied…

ACIT, CENTRAL CIRCLE-2, PATNA vs. SHRI DUDHESHWAR NATH SINGH, PATNA

In the result, the appeal filed by the Revenue is dismissed

ITA 15/PAT/2021[1995-96]Status: DisposedITAT Patna08 Jan 2025AY 1995-96

Bench: The Ld. Cit(A), This Penalty Was Deleted But, As Has Been Pointed Out By The Ld. Ar, The Impugned Order Is Passed In The Name Of Dudheshwar Nath Singh, Sunil Bhawan, Punai Chak, Patna – 800023 (Status Of “Individual”).

Section 250Section 271(1)(c)Section 273Section 274Section 292BSection 69A

…the assessee in the orders of authorities below, but also that the main addition leading to the impugned penalty has been 3 Shri Dudheshwar Nath Singh decided in favour of the assessee by the order of the Hon’ble Apex Court in assessee’s own case reported in 454 ITR 595 (SC), vide order dated 16.05.2023. The Ld. AR placed a copy of the said order before the Bench for perusal. It was thereafter averred by the Ld. AR that since the very basis for the penalty does not exist anymore, hence the same should be deleted. 4. We have carefully considered the rival submissions and gone through the orders of authorities be…

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Singh v. Commissioner of Income-tax, Central (454 ITR 595) — Cited in 29 Judgments | BharatTax