TR 263 (Del.), Bansal High Carbons (P) Ltd. (2009) 223 CTR 179 (Del.), M. Narayanan & Bros. v. ACIT

13 Taxmann.com 49High Court2011#4286 most cited

What is TR 263 (Del.), Bansal High Carbons (P) Ltd. (2009) 223 CTR 179 (Del.), M. Narayanan & Bros. v. ACIT authority for?

A statement recorded under section 132(4A) is presumed to be true unless the assessee can rebut the presumption by proving the retraction was made spontaneously.

27

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2025.

Also referred to as

Bansal High Carbons · M. Narayanan & Bros. · section 132(4A) · section 292C · retraction of statement · presumption · rebuttal of presumption · spontaneous retraction

Sections most often in play

Section 143(3)Section 131Section 132(4)Section 133ASection 115BBESection 132Section 133(6)Section 142(1)

Issues it is cited on

retraction of statementstatement under section 132(4)section 158bbmliblock periodretracted statementsection 132(4a)section 41(1)on-moneysection 41section 158bshort term capital gain

Judgments citing TR 263 (Del.), Bansal High Carbons (P) Ltd. (2009) 223 CTR 179 (Del.), M. Narayanan & Bros. v. ACIT

Kusum Mehta, Delhi vs. ACIT, New Delhi

ITA 2504/DEL/2014[2009-10]Status: DisposedITAT Delhi31 Oct 2019AY 2009-10

Bench: Shri R.K. Panda & Shri Kuldip Singh

For Appellant: Shri Suresh Gupta, AdvocateFor Respondent: Shri J.K. Mishra, CIT DR
Section 139Section 143Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘D’ : NEW DELHI) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.2504/Del./2014 (Assessment Year : 2009-10) Ms. Kusum Mehta, vs. ACIT, Central Circle 3, 2042, Katra Tobacco, New Delhi. Khari Baoli, Delhi – 110 006. (PAN : AAPPM3938E) ITA No.2773/Del./2014 (Assessment Year : 2009-10) ACIT, Central Circle 3, vs. Ms. Kusum Mehta, New Delhi. 2042, Katra Tobacco, Khari Baoli, Delhi – 110 006. (PAN : AAPPM3938E) ITA No.2503/Del./2014 (Assessment Year : 2009-10) Shri Mahesh Mehta, vs. ACIT, Central Circle 3, 2042, Katra Tobacco, Ne…

Mahesh Mehta, Delhi vs. ACIT, New Delhi

ITA 2503/DEL/2014[2009-10]Status: DisposedITAT Delhi31 Oct 2019AY 2009-10

Bench: Shri R.K. Panda & Shri Kuldip Singh

For Appellant: Shri Suresh Gupta, AdvocateFor Respondent: Shri J.K. Mishra, CIT DR
Section 139Section 143Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘D’ : NEW DELHI) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.2504/Del./2014 (Assessment Year : 2009-10) Ms. Kusum Mehta, vs. ACIT, Central Circle 3, 2042, Katra Tobacco, New Delhi. Khari Baoli, Delhi – 110 006. (PAN : AAPPM3938E) ITA No.2773/Del./2014 (Assessment Year : 2009-10) ACIT, Central Circle 3, vs. Ms. Kusum Mehta, New Delhi. 2042, Katra Tobacco, Khari Baoli, Delhi – 110 006. (PAN : AAPPM3938E) ITA No.2503/Del./2014 (Assessment Year : 2009-10) Shri Mahesh Mehta, vs. ACIT, Central Circle 3, 2042, Katra Tobacco, Ne…

Sanjay Dangi, Mumbai vs. DCIT Cen Cir 22 & 30, Mumbai

In the result, the appeal of assessee is allowed

ITA 6908/MUM/2014[2011-12]Status: DisposedITAT Mumbai14 Aug 2019AY 2011-12

Bench: Shri Rajesh Kumar & Shri Ram Lal Negiassessment Year : 2011-12 Shri Sanjay Dangi, Deputy Commissioner Of 61, 6Th Floor, Twinstar Venus Co., Income Tax, Vs. Op.Hsg.Soc. Ltd., Cuffee Parade, Central Circle-22 & 30, Colaba, Mumbai Mumbai [Pan : Ahspd6986H]

For Appellant: Shri N.R. Suresh, ARFor Respondent: Shri R. Manjunatha Swamy, CIT-DR
Section 132Section 132(1)Section 132(4)Section 143(1)Section 143(3)Section 153A

…r Sen (Kolkatta Tribunal) (ITA No.952/Kol/2013) Jul 2016; 8. P R Metrani Vs. Commissioner of Income Tax, Bangalore – Supreme Court of India 157 Taxmann 325; 9. M Narayanan & Bros Vs. Assistant Commissioner of Income tax, Special Investigation Circle Salem – 13 Taxmann.com 49; : 6 : 5.1. Finally Ld.AR prayed that the order of CIT(A) may be set aside and AO is directed to delete the addition as the disclosure in the search has been duly explained with reference to bills and vouchers. 6. Ld. DR heavily relied on the orders of the authorities below and submitted that the disclosure was made by the assessee during…

B.R. Associates Pvt. Ltd., New Delhi vs. ACIT, New Delhi

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

ITA 4966/DEL/2012[2007-08]Status: DisposedITAT Delhi10 Jan 2019AY 2007-08

Bench: : Shri Amit Shukla & Shri L.P. Sahu

Section 10Section 132Section 153ASection 2(22)Section 234ASection 68

…In the Income-Tax Appellate Tribunal, Delhi Bench ‘E’, New Delhi Before : Shri Amit Shukla, Judicial Member And Shri L.P. Sahu, Accountant Member ITA Nos. 4964, 4965 & 4966/Del./2012 Assessment Years: 2005-06, 2006-07 & 2007-08 B.R. Associates Pvt. Ltd., 10, Essel vs. ACIT, Central Circle 16, House, Asaf Ali Road, New Delhi. New Delhi. PAN-AAACB 1067H (Appellant) (Respondent) Appellant by Sh. Rajiv Saxena, Advocate Sh. Shyam Sunder, A.R. Respondent by Sh. Rajesh Kumar Gupta, CIT/DR Date of Hearing 26.11.2018 Date of Pronouncement 10.01.2019 ORDER Per L.P. Sahu, A.M.: All these appeals have been filed by…

B.R. Associates Pvt. Ltd., New Delhi vs. ACIT, New Delhi

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

ITA 4965/DEL/2012[2006-07]Status: DisposedITAT Delhi10 Jan 2019AY 2006-07

Bench: : Shri Amit Shukla & Shri L.P. Sahu

Section 10Section 132Section 153ASection 2(22)Section 234ASection 68

…In the Income-Tax Appellate Tribunal, Delhi Bench ‘E’, New Delhi Before : Shri Amit Shukla, Judicial Member And Shri L.P. Sahu, Accountant Member ITA Nos. 4964, 4965 & 4966/Del./2012 Assessment Years: 2005-06, 2006-07 & 2007-08 B.R. Associates Pvt. Ltd., 10, Essel vs. ACIT, Central Circle 16, House, Asaf Ali Road, New Delhi. New Delhi. PAN-AAACB 1067H (Appellant) (Respondent) Appellant by Sh. Rajiv Saxena, Advocate Sh. Shyam Sunder, A.R. Respondent by Sh. Rajesh Kumar Gupta, CIT/DR Date of Hearing 26.11.2018 Date of Pronouncement 10.01.2019 ORDER Per L.P. Sahu, A.M.: All these appeals have been filed by…

B.R. Associates Pvt. Ltd., New Delhi vs. ACIT, New Delhi

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

ITA 4964/DEL/2012[2005-06]Status: DisposedITAT Delhi10 Jan 2019AY 2005-06

Bench: : Shri Amit Shukla & Shri L.P. Sahu

Section 10Section 132Section 153ASection 2(22)Section 234ASection 68

…In the Income-Tax Appellate Tribunal, Delhi Bench ‘E’, New Delhi Before : Shri Amit Shukla, Judicial Member And Shri L.P. Sahu, Accountant Member ITA Nos. 4964, 4965 & 4966/Del./2012 Assessment Years: 2005-06, 2006-07 & 2007-08 B.R. Associates Pvt. Ltd., 10, Essel vs. ACIT, Central Circle 16, House, Asaf Ali Road, New Delhi. New Delhi. PAN-AAACB 1067H (Appellant) (Respondent) Appellant by Sh. Rajiv Saxena, Advocate Sh. Shyam Sunder, A.R. Respondent by Sh. Rajesh Kumar Gupta, CIT/DR Date of Hearing 26.11.2018 Date of Pronouncement 10.01.2019 ORDER Per L.P. Sahu, A.M.: All these appeals have been filed by…

DCIT, Cir-2(3), Kolkata vs. M/S Yash Alloys Pvt. Ltd., Kolkata

Appeal is dismissed

ITA 689/KOL/2015[2012-2013]Status: DisposedITAT Kolkata14 Sept 2018AY 2012-2013

Bench: Hon’Ble Shri S.S. Godara, Jm & Dr. A.L. Saini, Am ] I.T.A No. 689/Kol/2015 Assessment Year : 2012-13 Dcit, Cc-2(3), Kolkata -Vs- M/S Yash Alloys Pvt. Ltd. [Pan: Aaacy 2289 A] (Appellant) (Respondent)

For Appellant: Shri G. Hangshing, CIT DRFor Respondent: Shri A.K. Tulsiyan, FCA
Section 132(4)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : KOLKATA [Before Hon’ble Shri S.S. Godara, JM & Dr. A.L. Saini, AM ] I.T.A No. 689/Kol/2015 Assessment Year : 2012-13 DCIT, CC-2(3), Kolkata -vs- M/s Yash Alloys Pvt. Ltd. [PAN: AAACY 2289 A] (Appellant) (Respondent) For the Appellant : Shri G. Hangshing, CIT DR For the Respondent : Shri A.K. Tulsiyan, FCA Date of Hearing : 31.07.2018 Date of Pronouncement : 14.09.2018 ORDER Per S.S. Godara, JM 1. This Revenue’s appeal for assessment year 2012-13 arises against the Commissioner of Income Tax (Appeals)-20, Kolkata’s order passed in case No.117/CIT(A)-20/…