Surendra M. Khandhar v. ACIT

224 CTR 409High Court2009#5224 most cited

What is Surendra M. Khandhar v. ACIT authority for?

A presumption under section 292C of the Income Tax Act, 1961, regarding the ownership and truth of contents of a seized document is applicable when the document is seized from the assessee's control and its Xerox copy is not denied by the assessee, especially when signatories are also not denied.

22

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

Surendra M. Khandhar · ACIT · section 292C · section 132(4A) · seized document · presumption of ownership · presumption of truth · Xerox copy · not denied

Sections most often in play

Section 292CSection 142(1)Section 143(2)Section 153ASection 69Section 143(3)Section 69CSection 69A

Issues it is cited on

section 181section 150(2)section 110section 114(e)section 106section 150(1)section 245hasection 33(4)percentage completion methodsection 150dumb documentssection 34(1)

Judgments citing Surendra M. Khandhar v. ACIT

Ramnagar Development Corporation, Mumbai vs. Asst CIT Cen Cir 24 & 26, Mumbai

In the result, the appeals filed by the assessee in ITA N0

ITA 76/MUM/2012[2007-08]Status: DisposedITAT Mumbai22 Aug 2016AY 2007-08

Bench: Shri Saktijit Dey & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 76/Mum/2012 ("नधा"रण वष" / Assessment Year : 2007-08) आयकर अपील सं./I.T.A. No. 77/Mum/2012 ("नधा"रण वष" / Assessment Year : 2008-09) आयकर अपील सं./I.T.A. No. 7421/Mum/2012 ("नधा"रण वष" / Assessment Year : 2009-10)

For Respondent: Shri A.K. Srivastava,CIT DR
Section 132Section 132(1)Section 139(1)Section 143(3)Section 153A

…ssessment year 2007-08 based merely on extrapolating the statement of the assessee for the surrender made for the assessment year 2008-09 . The ld. CIT D.R. relied on the decision of Hon’ble Bombay High Court in the case of Surendra M. Khandhar v. ACIT [2009] 224 CTR 409 (Bombay) and submitted that the assessee has accepted that cash ‘on-money’ has been received by the assessee. He further relied on the decision of Hon’ble Bombay High Court in the case of Harish Textile Engineers Ltd. v. DCIT, [2015] 63 taxmann.com 66 (Bombay), in the case of Mahabir Prasad Rungta v. CIT, [2014] 43 taxmann.com 328 (Jharkhand) and…

Ramnagar Developent Corporation, Mumbai vs. Asst CIT Cen Cir 21, Mumbai

In the result, the appeals filed by the assessee in ITA N0

ITA 7421/MUM/2012[2009-10]Status: DisposedITAT Mumbai22 Aug 2016AY 2009-10

Bench: Shri Saktijit Dey & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 76/Mum/2012 ("नधा"रण वष" / Assessment Year : 2007-08) आयकर अपील सं./I.T.A. No. 77/Mum/2012 ("नधा"रण वष" / Assessment Year : 2008-09) आयकर अपील सं./I.T.A. No. 7421/Mum/2012 ("नधा"रण वष" / Assessment Year : 2009-10)

For Respondent: Shri A.K. Srivastava,CIT DR
Section 132Section 132(1)Section 139(1)Section 143(3)Section 153A

…ssessment year 2007-08 based merely on extrapolating the statement of the assessee for the surrender made for the assessment year 2008-09 . The ld. CIT D.R. relied on the decision of Hon’ble Bombay High Court in the case of Surendra M. Khandhar v. ACIT [2009] 224 CTR 409 (Bombay) and submitted that the assessee has accepted that cash ‘on-money’ has been received by the assessee. He further relied on the decision of Hon’ble Bombay High Court in the case of Harish Textile Engineers Ltd. v. DCIT, [2015] 63 taxmann.com 66 (Bombay), in the case of Mahabir Prasad Rungta v. CIT, [2014] 43 taxmann.com 328 (Jharkhand) and…