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“loose papers”

Search & SeizureSection 132Section 1322,159 judgments

The decision most relied on for loose papers is Society v. UOI (394 ITR 220), cited in 493 judgments on BharatTax.

Leading authorities on loose papers

Society v. UOI
394 ITR 220 · 2017 · Supreme Court
493
citing judgments

Uncorroborated loose papers or documents found during a search operation have no evidentiary value and cannot be the sole basis for determining undisclosed income. Additions based on such material require independent evidence to establish trustworthiness and a direct link to the assessee.

CBI v. V.C. Shukla
3 SCC 410 · 1998 · Supreme Court
442
citing judgments

Loose sheets of paper, excel sheets, or diaries, often referred to as 'dumb documents,' are wholly irrelevant as evidence and not admissible under Section 34 of the Evidence Act if they lack evidentiary value. Additions to income cannot be made solely based on such documents without corroborating, reliable, and admissible evidence supported by other circumstances.

CIT v. Nikunj Exim Enterprises Pvt. Ltd.
372 ITR 619 · 2015 · High Court
391
citing judgments

Transactions defying human probability cannot be applied to isolated purchases if sales are accepted as genuine, and purchases cannot be disallowed without considering the entire transaction and documentary evidence. Failure to produce parties in an assessment proceeding may not be fatal to the assessee.

DCIT v. Sunil Kumar Sharma
159 Taxmann.com 179 · 2024 · High Court
269
citing judgments

Loose sheets of paper containing jottings, not shown to be part of regularly maintained books of accounts, do not constitute incriminating material for initiating assessment under section 153C. The satisfaction note required for 153C proceedings must specify the assessment year to which the alleged incriminating material belongs.

Common Cause v. Union of India
77 Taxmann.com 245 · 2017 · Supreme Court
267
citing judgments

Additions under the Income Tax Act cannot be made solely based on entries in loose sheets, dumb documents, or mere sworn statements without independent, reliable, and cogent corroborating evidence. Uncorroborated loose papers are not admissible evidence on their own, even if the original context was criminal investigation.

CIT v. Girish Chaudhary
296 ITR 619 · 2008 · High Court
175
citing judgments

Additions to income cannot be made solely based on "dumb documents" or vague loose papers seized during a search that merely indicate rates without specific corroborative material linking them to the assessee's unaccounted transactions. The presumption under Section 292C may not apply to such documents.

Principal Commissioner Income Tax, Central-2 v. Umesh Ishrani
108 Taxmann.com 437 · 2019 · High Court
168
citing judgments

An addition to income cannot be made solely based on entries in loose papers found during a search without conducting any independent inquiry or verification from the alleged seller or developer. Reliance solely on digital records without corroborative evidence is insufficient for an addition.

CIT v. Maulikkumar K. Shah
307 ITR 137 · 2008 · High Court
166
citing judgments

Additions on account of on-money receipts cannot be justified solely based on loose papers or 'sauda-chithis' without evidence of actual payment or a clear indication of a completed transaction within those documents.

Judgments citing loose papers

Paramjeet Singh, Yamuna Nagar vs. DCIT/ACIT, Central Circle (2), Chandigarh, DCIT/ACIT(Cen)-2

Appeal stands dismissed

ITA 204/CHANDI/2025[2018-19]Status: DisposedITAT Chandigarh08 Oct 2025AY 2018-19

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./ Ita No. 204/Chandi/2025 (िनधा"रणवष" / Assessment Year: 2018-19) Shri Paramjeet Singh Dcit-Central Circle-2 बनाम/ (C/O Rajiv Goel & Associates) Sector-17 Sco No 823-24, Sector 22-A Chandigarh-160017 Vs. Chandigarh-160022 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Astps-8898-R (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Dhruv Goel(Ca) – Ld. Ar ""थ"कीओरसे/Respondent By : Smt. Kusum Bansal (Cit) -Ld. Ar सुनवाईकीतारीख/Date Of Hearing : 18-09-2025 घोषणाकीतारीख /Date Of Pronouncement : 08/10/2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2018-19 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals)- 3, Gurgaon [Cit(A)] Dated 26-09-2022 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S. 153A Of The Act On 23-06-2021. The Sole Grievance Of The Assessee Is Confirmation Of Addition Of Rs.82.18 Lacs. Having Heard Rival Submissions & Upon Perusal Of Case Records, The Appeal Is Disposed-Off As Under.

For Appellant: Shri Dhruv Goel(CA) – Ld. ARFor Respondent: Smt. Kusum Bansal (CIT) -Ld. AR
Section 132Section 153ASection 153D

financial data was being maintained for all these nine entities. The assessee-group was subjected to search action on 05-04-2018 wherein various loose papers as well as accounting data relating to business of assessee as well as other mining entities in physical form and pen-drive was found ... include Profit & Loss Account as found in the pen-drive in the name of M/s GM & Co. and mining details as noted in the loose papers. However, there is no entity-wise bifurcation of financial data separately for each of the nine entities. The prime grievance of the assessee

ACIT, CC-2, Chandigarh vs. M/S Northern Royalty Company, Yamunanagar

Appeal stands dismissed

ITA 730/CHANDI/2022[2018-19]Status: DisposedITAT Chandigarh08 Oct 2025AY 2018-19

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं./ Ita No. 730/Chandi/2022 (िनधा"रण वष" / Assessment Year: 2018-19 Acit-Central Circle 2 M/S Northern Royalty Company बनाम/ Vs. Cr Building Sector 17 603-604, Model Town, Santpura Road Chandigarh-160017 Yamuna Nagar (Haryana) "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aalfn-9130-H (अपीलाथ"/Appellant) : (""थ" / Respondent) & 2. Co. No. 38/Chandi/2024 [In Ita No. 730/Chandi/2022 (िनधा"रण वष" / Assessment Year: 2018-19) M/S Northern Royalty Company Acit-Central Circle 2 बनाम/ 603-604, Model Town, Santpura Road Cr Building Sector 17 Vs. Yamuna Nagar (Haryana) Chandigarh-160017 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aalfn-9130-H (Cross-Objector) : (Respondent) Revenue By : Smt. Kusum Bansal (Cit) – Ld. Dr Assessee By : Shri Dhruv Goel (Ca)-Ld. Ar सुनवाईकीतारीख/Date Of Hearing : 18-09-2025 घोषणाकीतारीख /Date Of Pronouncement : 08/10/2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Revenue For Assessment Year (Ay) 2018-19 Arises Out Of An Order Of Learned Commissioner Of Income Tax

For Appellant: Shri Dhruv Goel (CA)-Ld. ARFor Respondent: Smt. Kusum Bansal (CIT) – Ld. DR
Section 132Section 153C

financial data was being maintained for all these nine entities. The assessee-group was subjected to search action on 05-04-2018 wherein various loose papers as well as accounting data relating to business of assessee as well as other mining entities in physical form and pen-drive was found ... include Profit & Loss Account as found in the pen-drive in the name of M/s GM & Co. and mining details as noted in the loose papers. However, there is no entity-wise bifurcation of financial data separately for each of the nine entities. The prime grievance of the assessee

ACIT, CC-2, Chandigarh vs. Shri Karaj Singh, Yamuna Nagar

In the result, the revenue’s appeal ITA No

ITA 726/CHANDI/2022[2018-19]Status: DisposedITAT Chandigarh08 Oct 2025AY 2018-19

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं./ Ita No. 726/Chandi/2022 (िनधा"रण वष" / Assessment Year: 2018-19) Acit-Central Circle 2 Shri Karaj Singh बनाम/ Cr Building Sector 17 H. No 1379, Modern Colony, Near Iti Vs. Chandigarh 160017 Yamuna Nagar (Haryana) "ायीलेखासं./जीआइआरसं./Pan/Gir No. Atups-5528-A (अपीलाथ"/Appellant) (""थ" / Respondent) : & 2. Co. No. 16/Chandi/2024 [In Ita No. 726/Chandi/2022 (िनधा"रण वष" / Assessment Year: 2018-19) Shri Karaj Singh Acit-Central Circle 2 बनाम/ H. No 1379, Modern Colony, Near Iti, Cr Building Sector 17 Vs. Yamuna Nagar (Haryana) Chandigarh 160017 "ायीलेखासं./जीआइआरसं./Pan/Gir No. Atups-5528-A (Cross-Objector) : (Respondent) Revenue By : Smt. Kusum Bansal (Cit) – Ld. Dr Assessee By : Shri Dhruv Goel (Ca) - Ld. Ar सुनवाईकीतारीख/Date Of Hearing : 18-09-2025 घोषणाकीतारीख /Date Of Pronouncement : 08/10/2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1.1 Aforesaid Appeal By Revenue For Assessment Year (Ay) 2018-19 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals)- 3, Gurgaon [Cit(A)] Dated 26-09-2022 In The Matter Of An Assessment

For Appellant: Shri Dhruv Goel (CA) - Ld. ARFor Respondent: Smt. Kusum Bansal (CIT) – Ld. DR
Section 143(3)Section 153Section 153ASection 153DSection 68

financial data was being maintained for all these nine entities. The assessee-group was subjected to search action on 05-04- 2018 wherein various loose papers as well as accounting data relating to business of assessee as well as other mining entities in physical form and pen-drive was found ... include Profit & Loss Account as found in the pen-drive in the name of M/s GM & Co. and mining details as noted in the loose papers. However, there is no entity-wise bifurcation of financial data separately for each of the nine entities. The prime grievance of the assessee

Rapolu Kavitha, Hyderabad vs. DCIT., Central Circle-2(1), Hyderabad

In the result, the appeal of the assessee in ITA

ITA 775/HYD/2025[2019-20]Status: DisposedITAT Hyderabad08 Oct 2025AY 2019-20

Bench: Shri Vijay Pal Rao & Shri Madhusudan Sawdiaआ.अपी.सं / Ita No.772/Hyd/2025 (निर्धारण वर्ष/Assessment Year:2019-20) 1. Shri Sunil Kumar Mukka, Warangal. Pan: Bhrpm0791F Vs. Dy. Commissioner Of Income Tax, Central Circle 2(1), Hyderabad. आ.अपी.सं / Ita No.775/Hyd/2025 (निर्धारण वर्ष/Assessment Year:2019-20) 2. Ms. Rapolu Kavitha, Hyderabad. Pan: Agppr3343A (Appellant) Vs. Dy. Commissioner Of Income Tax, Central Circle 2(1), Hyderabad. (Respondent) निर्धारिती द्वारा / Assessees By: Shri C. Srinivasa Rao, C.A. राजस्व द्वारा / Revenue By: Dr. Sachin Kumar, Sr-Dr सुनवाई की तारीख / Date Of Hearing: 16/09/2025 घोषणा की तारीख / Pronouncement: 08/10/2025 आदेश/Order Per Madhusudan Sawdia, A.M. : These Appeals Are Filed By Shri Sunil Kumar Mukka & Ms. Rapolu Kavitha ("The Assessees”), Feeling Aggrieved By The Separate Orders Passed By The Learned Commissioner Of Income Tax (Appeals), Hyderabad-12 (“Ld. Cit(A)”), Both Dated 05.03.2025 For The A.Y. 2019-20. Since The Grounds Raised By The Assessees Are Identical, They Are Heard Together & One Consolidated Order Is Being Passed For The Sake Of Convenience & Brevity.

For Respondent: Dr. Sachin Kumar, SR-DR
Section 143(2)Section 153CSection 69

have weak evidentiary value as they are easily detachable and unverifiable. It was thus argued that no addition can be sustained merely on such loose papers, particularly when no independent verification or corroboration was brought on record by the Revenue. 6. As regards addition of Rs.4 ... decision of Hon'ble Supreme Court in the case of CBI Vs. V.C. Shukla (supra) is distinguishable. That decision dealt with stray loose papers. Here, the document is not a random scrap but a structured statement, having linkage with the registered document, thus carrying corroborative value. Therefore, when most

Sunil Kumar Mukka, Warangal vs. DCIT., Central Circle-2(1), Hyderabad

In the result, the appeal of the assessee in ITA

ITA 772/HYD/2025[2019-20]Status: DisposedITAT Hyderabad08 Oct 2025AY 2019-20

Bench: Shri Vijay Pal Rao & Shri Madhusudan Sawdiaआ.अपी.सं / Ita No.772/Hyd/2025 (निर्धारण वर्ष/Assessment Year:2019-20) 1. Shri Sunil Kumar Mukka, Warangal. Pan: Bhrpm0791F Vs. Dy. Commissioner Of Income Tax, Central Circle 2(1), Hyderabad. आ.अपी.सं / Ita No.775/Hyd/2025 (निर्धारण वर्ष/Assessment Year:2019-20) Vs. Dy. Commissioner Of Income Tax, Central Circle 2(1), 2. Ms. Rapolu Kavitha, Hyderabad. Pan: Agppr3343A Hyderabad. (Appellant) (Respondent) निर्धारिती द्वारा / Assessees By: Shri C. Srinivasa Rao, C.A. राजस्व द्वारा / Revenue By: Dr. Sachin Kumar, Sr-Dr सुनवाई की तारीख / Date Of Hearing: 16/09/2025 घोषणा की तारीख / Pronouncement: 08/10/2025 आदेश/Order Per Madhusudan Sawdia, A.M. : These Appeals Are Filed By Shri Sunil Kumar Mukka & Ms. Rapolu Kavitha ("The Assessees\”), Feeling Aggrieved By The Separate Orders Passed By The Learned Commissioner Of Income Tax (Appeals), Hyderabad-12 (“Ld. Cit(A)"), Both Dated 05.03.2025 For The A.Y. 2019-20. Since The Grounds Raised By The Assessees Are Identical, They Are Heard Together & One Consolidated Order Is Being Passed For The Sake Of Convenience & Brevity.

For Respondent: Dr. Sachin Kumar, SR-DR
Section 143(2)Section 153CSection 69

have weak evidentiary value as they are easily detachable and unverifiable. It was thus argued that no addition can be sustained merely on such loose papers, particularly when no independent verification or corroboration was brought on record by the Revenue. 6. As regards addition of Rs.4 ... decision of Hon'ble Supreme Court in the case of CBI Vs. V.C. Shukla (supra) is distinguishable. That decision dealt with stray loose papers. Here, the document is not a random scrap but a structured statement, having linkage with the registered document, thus carrying corroborative value. Therefore, when most

DCIT, CC-I, Chandigarh vs. M/S Manohar Infrastructure & Construction Pvt. Ltd., Chandigarh

Appeal stands partly allowed

ITA 1306/CHANDI/2017[2012-13]Status: DisposedITAT Chandigarh07 Oct 2025AY 2012-13

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.1285/Chandi/2017 (िनधा"रण वष" / Assessment Year: 2011-12) & 2. आयकर अपील सं. / Ita No.1286/Chandi/2017 (िनधा"रण वष" / Assessment Year: 2012-13) M/S Manohar Infrastructure & Dcit Constructions Pvt. Ltd. Central Circle-1 बनाम/ Vs. Sco No 139-141 Sector 17-C Chandigarh. Chandigarh "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aaecm-8616-P (अपीलाथ"/Appellant) : (""थ" / Respondent) & 3. आयकर अपील सं. / Ita No.1306/Chandi/2017 (िनधा"रण वष" / Assessment Year: 2012-13) Dcit M/S Manohar Infrastructure & बनाम/ Central Circle-1 Constructions Pvt. Ltd. Chandigarh. Sco No 139-141 Sector 17-C Vs. Chandigarh "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aaecm-8616-P (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Harry Rikhy (Advocate) – Ld. Ar ""थ"कीओरसे/Respondent By : Shri Sarabjeet Singh (Cit) – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 09-07-2025 घोषणाकीतारीख /Date Of Pronouncement : 01/10/2025

For Appellant: Shri Harry Rikhy (Advocate) – Ld. ARFor Respondent: Shri Sarabjeet Singh (CIT) – Ld. DR
Section 131Section 132(1)Section 132(4)Section 153ASection 153A(1)(b)

drew attention to aggregate disclosure made by it for Rs.6.50 Crores u/s 132(4) for AYs 2011-12 & 2012-13 to cover up the loose papers, cash, undisclosed income etc. 3.4 However, Ld. AO rejected assessee’s submissions on the ground that summons u/s 131 were issued to the sellers ... Lacs is based on a document marked as Annexure A-1. Upon perusal of the same, it could be seen that it is a loose paper and a computer generated sheet. The same has been found from the premises of the director of the assessee-entity and not from

Manohar Infrastructure and Constructions Pvt. Ltd., Chandigarh vs. DCIT, CC-1, Chandigarh

Appeal stands partly allowed

ITA 1286/CHANDI/2017[2012-13]Status: DisposedITAT Chandigarh07 Oct 2025AY 2012-13

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.1285/Chandi/2017 (िनधा"रण वष" / Assessment Year: 2011-12) & 2. आयकर अपील सं. / Ita No.1286/Chandi/2017 (िनधा"रण वष" / Assessment Year: 2012-13) M/S Manohar Infrastructure & Dcit Constructions Pvt. Ltd. Central Circle-1 बनाम/ Vs. Sco No 139-141 Sector 17-C Chandigarh. Chandigarh "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aaecm-8616-P (अपीलाथ"/Appellant) : (""थ" / Respondent) & 3. आयकर अपील सं. / Ita No.1306/Chandi/2017 (िनधा"रण वष" / Assessment Year: 2012-13) Dcit M/S Manohar Infrastructure & बनाम/ Central Circle-1 Constructions Pvt. Ltd. Chandigarh. Sco No 139-141 Sector 17-C Vs. Chandigarh "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aaecm-8616-P (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Harry Rikhy (Advocate) – Ld. Ar ""थ"कीओरसे/Respondent By : Shri Sarabjeet Singh (Cit) – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 09-07-2025 घोषणाकीतारीख /Date Of Pronouncement : 01/10/2025

For Appellant: Shri Harry Rikhy (Advocate) – Ld. ARFor Respondent: Shri Sarabjeet Singh (CIT) – Ld. DR
Section 131Section 132(1)Section 132(4)Section 153ASection 153A(1)(b)

drew attention to aggregate disclosure made by it for Rs.6.50 Crores u/s 132(4) for AYs 2011-12 & 2012-13 to cover up the loose papers, cash, undisclosed income etc. 3.4 However, Ld. AO rejected assessee’s submissions on the ground that summons u/s 131 were issued to the sellers ... Lacs is based on a document marked as Annexure A-1. Upon perusal of the same, it could be seen that it is a loose paper and a computer generated sheet. The same has been found from the premises of the director of the assessee-entity and not from

Manohar Infrastructure and Constructions Pvt. Ltd., Chandigarh vs. DCIT, CC-1, Chandigarh

Appeal stands partly allowed

ITA 1285/CHANDI/2017[2011-12]Status: DisposedITAT Chandigarh07 Oct 2025AY 2011-12

Bench: Hon’Ble Shri Rajpal Yadav & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकर अपील सं. / Ita No.1285/Chandi/2017 (िनधा"रण वष" / Assessment Year: 2011-12) & 2. आयकर अपील सं. / Ita No.1286/Chandi/2017 (िनधा"रण वष" / Assessment Year: 2012-13) M/S Manohar Infrastructure & Dcit Constructions Pvt. Ltd. Central Circle-1 बनाम/ Vs. Sco No 139-141 Sector 17-C Chandigarh. Chandigarh "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aaecm-8616-P (अपीलाथ"/Appellant) : (""थ" / Respondent) & 3. आयकर अपील सं. / Ita No.1306/Chandi/2017 (िनधा"रण वष" / Assessment Year: 2012-13) Dcit M/S Manohar Infrastructure & बनाम/ Central Circle-1 Constructions Pvt. Ltd. Chandigarh. Sco No 139-141 Sector 17-C Vs. Chandigarh "ायीलेखासं./जीआइआरसं./Pan/Gir No. Aaecm-8616-P (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Harry Rikhy (Advocate) – Ld. Ar ""थ"कीओरसे/Respondent By : Shri Sarabjeet Singh (Cit) – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 09-07-2025 घोषणाकीतारीख /Date Of Pronouncement : 01/10/2025

For Appellant: Shri Harry Rikhy (Advocate) – Ld. ARFor Respondent: Shri Sarabjeet Singh (CIT) – Ld. DR
Section 131Section 132(1)Section 132(4)Section 153ASection 153A(1)(b)

drew attention to aggregate disclosure made by it for Rs.6.50 Crores u/s 132(4) for AYs 2011-12 & 2012-13 to cover up the loose papers, cash, undisclosed income etc. 3.4 However, Ld. AO rejected assessee’s submissions on the ground that summons u/s 131 were issued to the sellers ... Lacs is based on a document marked as Annexure A-1. Upon perusal of the same, it could be seen that it is a loose paper and a computer generated sheet. The same has been found from the premises of the director of the assessee-entity and not from