(v) Gyan Kumar Agarwal v. Assistant Commissioner of Income Tax

60 DTR 241Income Tax Appellate Tribunal2011#2576 most cited

What is (v) Gyan Kumar Agarwal v. Assistant Commissioner of Income Tax authority for?

Additions to income cannot be made solely based on uncorroborated loose sheets or papers found during a search operation. The Assessing Officer must bring on record corroborative material, establish authenticity through investigation and correlation, and ensure such documents contain necessary details like names and dates of payments.

45

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2023 to 2025.

Also referred to as

Gyan Kumar Agarwal v. ACIT · Section 153C · Section 132(4) · loose papers · uncorroborated evidence · additions based on loose sheets · corroborative material requirement · search assessment · evidentiary value of documents

Sections most often in play

Section 153CSection 271AABSection 292CSection 69Section 131Section 132(4)Section 234BSection 234C

Issues it is cited on

arbitrary and capricioussection 132(1)(a)section 158b(b)section 158bb(1)section 158bdsection 158bbprotective assessmentaudi alteram partemsection 271aabsection 153c(1)statement under section 132(4)section 132(4a)

Judgments citing (v) Gyan Kumar Agarwal v. Assistant Commissioner of Income Tax

Tricities Security and Allied Services Private Limited, Hyderabad vs. ACIT, Central Circle-2(3), Hyderabad

In the result, the appeal of assessee in ITA

ITA 14/HYD/2023[2017-18]Status: DisposedITAT Hyderabad28 Feb 2023AY 2017-18

Bench: Shri R.K. Panda & Shri Laliet Kumarsl.No.

Section 132Section 139(1)Section 153CSection 69

…documents have materialized into transactions cannot be deemed to be the income of the Assessee. Similar view was taken in the case of following decisions: o A Mahesh Reddy Vs The ACIT (Hyderabad) ITA No. 1236/Hyd/12 o Gyan Kumar Agarwal Vs ACIT (Hyderabad) - 60 DTR 241 o Dhatri Constructions P.Ltd., Hyderabad Vs Dy. CommissionerIncome-tax Central Circle 2, Hyderabad. ITA No. 2185/Hyd/2011 o ITO Vs Kranti Impex Pvt. Ltd. (Mumbai) vide order No: 1229/Mum/2013, Dated 28.02.2018. • Principal Commissioner Income Tax, Central-2 Vs Umesh Ishrani - [2019] 108 taxmann.com 437 (Bombay). • Deputy Commissioner Income-tax, C…

Sanjay Garudapally, Hyderabad vs. ACIT, Central Circle-2(3), Hyderabad

In the result, the appeal of assessee in ITA

ITA 13/HYD/2023[2018-19]Status: DisposedITAT Hyderabad28 Feb 2023AY 2018-19

Bench: Shri R.K. Panda & Shri Laliet Kumarsl.No.

Section 132Section 139(1)Section 153CSection 69

…documents have materialized into transactions cannot be deemed to be the income of the Assessee. Similar view was taken in the case of following decisions: o A Mahesh Reddy Vs The ACIT (Hyderabad) ITA No. 1236/Hyd/12 o Gyan Kumar Agarwal Vs ACIT (Hyderabad) - 60 DTR 241 o Dhatri Constructions P.Ltd., Hyderabad Vs Dy. CommissionerIncome-tax Central Circle 2, Hyderabad. ITA No. 2185/Hyd/2011 o ITO Vs Kranti Impex Pvt. Ltd. (Mumbai) vide order No: 1229/Mum/2013, Dated 28.02.2018. • Principal Commissioner Income Tax, Central-2 Vs Umesh Ishrani - [2019] 108 taxmann.com 437 (Bombay). • Deputy Commissioner Income-tax, C…

Sanjay Garudapally, Hyderabad vs. ACIT, Central Circle-2(3), Hyderabad

In the result, the appeal of assessee in ITA

ITA 12/HYD/2023[2017-18]Status: DisposedITAT Hyderabad28 Feb 2023AY 2017-18

Bench: Shri R.K. Panda & Shri Laliet Kumarsl.No.

Section 132Section 139(1)Section 153CSection 69

…documents have materialized into transactions cannot be deemed to be the income of the Assessee. Similar view was taken in the case of following decisions: o A Mahesh Reddy Vs The ACIT (Hyderabad) ITA No. 1236/Hyd/12 o Gyan Kumar Agarwal Vs ACIT (Hyderabad) - 60 DTR 241 o Dhatri Constructions P.Ltd., Hyderabad Vs Dy. CommissionerIncome-tax Central Circle 2, Hyderabad. ITA No. 2185/Hyd/2011 o ITO Vs Kranti Impex Pvt. Ltd. (Mumbai) vide order No: 1229/Mum/2013, Dated 28.02.2018. • Principal Commissioner Income Tax, Central-2 Vs Umesh Ishrani - [2019] 108 taxmann.com 437 (Bombay). • Deputy Commissioner Income-tax, C…

Garudapally Shruthi Gupta, Hyderabad vs. ACIT, Central Circle-2(3), Hyderabad

In the result, the appeal of assessee in ITA

ITA 11/HYD/2023[2018-19]Status: DisposedITAT Hyderabad28 Feb 2023AY 2018-19

Bench: Shri R.K. Panda & Shri Laliet Kumarsl.No.

Section 132Section 139(1)Section 153CSection 69

…documents have materialized into transactions cannot be deemed to be the income of the Assessee. Similar view was taken in the case of following decisions: o A Mahesh Reddy Vs The ACIT (Hyderabad) ITA No. 1236/Hyd/12 o Gyan Kumar Agarwal Vs ACIT (Hyderabad) - 60 DTR 241 o Dhatri Constructions P.Ltd., Hyderabad Vs Dy. CommissionerIncome-tax Central Circle 2, Hyderabad. ITA No. 2185/Hyd/2011 o ITO Vs Kranti Impex Pvt. Ltd. (Mumbai) vide order No: 1229/Mum/2013, Dated 28.02.2018. • Principal Commissioner Income Tax, Central-2 Vs Umesh Ishrani - [2019] 108 taxmann.com 437 (Bombay). • Deputy Commissioner Income-tax, C…

Garudapally Shruthi Gupta, Hyderabad vs. ACIT, Central Circle-2(3), Hyderabad

In the result, the appeal of assessee in ITA

ITA 10/HYD/2023[2017-18]Status: DisposedITAT Hyderabad28 Feb 2023AY 2017-18

Bench: Shri R.K. Panda & Shri Laliet Kumarsl.No.

Section 132Section 139(1)Section 153CSection 69

…documents have materialized into transactions cannot be deemed to be the income of the Assessee. Similar view was taken in the case of following decisions: o A Mahesh Reddy Vs The ACIT (Hyderabad) ITA No. 1236/Hyd/12 o Gyan Kumar Agarwal Vs ACIT (Hyderabad) - 60 DTR 241 o Dhatri Constructions P.Ltd., Hyderabad Vs Dy. CommissionerIncome-tax Central Circle 2, Hyderabad. ITA No. 2185/Hyd/2011 o ITO Vs Kranti Impex Pvt. Ltd. (Mumbai) vide order No: 1229/Mum/2013, Dated 28.02.2018. • Principal Commissioner Income Tax, Central-2 Vs Umesh Ishrani - [2019] 108 taxmann.com 437 (Bombay). • Deputy Commissioner Income-tax, C…