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“dumb documents”

Search & SeizureSection 132Section 132946 judgments

The decision most relied on for dumb documents is CBI v. V.C. Shukla (3 SCC 410), cited in 442 judgments on BharatTax.

Leading authorities on dumb documents

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.

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.

CIT v. Lavanya Land (P) Ltd.
83 Taxmann.com 161 · 2017 · High Court
172
citing judgments

In a search assessment under Section 153A or 153C, additions cannot be sustained if the material or transactions relied upon do not relate or pertain to the assessee. Regular books of accounts not unearthed during search do not constitute incriminating material to justify additions.

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.

CIT v. Sant Lal
118 Taxmann.com 432 · 2020 · High Court
154
citing judgments

An addition to income cannot be made solely on the basis of entries in a diary seized from a third party if the diary is not found in the assessee's premises, not in the assessee's handwriting, and the revenue fails to provide corroborative evidence linking the assessee to the diary.

Ashwani Kumar v. ITO
39 ITD 183 · 1991 · High Court
122
citing judgments

For figures in a 'dumb document' to be treated as the assessee's income, the revenue must provide necessary evidence to prove that these figures represent income earned by the assessee and that the alleged documents have materialized into transactions.

Revenue in CIT v. Sunil Kumar Sharma
165 Taxmann.com 846 · 2024 · Supreme Court
118
citing judgments

Independent corroborative evidence is required for making additions to income based on entries in regular books of accounts or seized material. Unverified 'dumb documents' found during a search cannot be the sole basis for determining undisclosed income without such corroboration.

Judgments citing dumb documents

Krishnappa Gowder Kalyanasundaram, Coimbatore vs. DCIT, CC-3, Coimbatore

The appeal stand allowed accordingly

ITA 1909/CHNY/2024[2018-19]Status: DisposedITAT Chennai21 May 2025AY 2018-19

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकरअपील सं./ Ita No.1906/Chny/2024 (िनधा(रण वष( / Assessment Year: 2015-16) & 2. आयकरअपील सं./ Ita No.1907/Chny/2024 (िनधा(रण वष( / Assessment Year: 2016-17) & 3. आयकरअपील सं./ Ita No.1908/Chny/2024 (िनधा(रण वष( / Assessment Year: 2017-18) & 4. आयकरअपील सं./ Ita No.1909/Chny/2024 (िनधा(रण वष( / Assessment Year: 2018-19) Shri Krishnappa Gowder Kalyanasundaram Dcit बनाम/ 83/1, Smt Towers, Teacher’S Colony, Central Circle-3 Vs. Karamadai, Coimbatore-641104. Coimbatore. "थायीलेखासं./जीआइआरसं./Pan/Tan No. Afbpk-6901-Q (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri N. Arjun Raj (Advocate) – Ld.Ar ""थ"कीओरसे/Respondent By : Shri R. Clement Ramesh Kumar (Cit) - Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 27-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 21-05-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeals By Assessee For Assessment Years (Ay) 2015- 16 To 2018-19 Arises Out Of Separate Orders Of Learned First Appellate

For Appellant: Shri N. Arjun Raj (Advocate) – Ld.ARFor Respondent: Shri R. Clement Ramesh Kumar (CIT) -
Section 143(3)Section 153ASection 153CSection 69

framed on the basis of incriminating material as seized from a third-party premises. Even otherwise, these documents were to be considered as dumb documents only. The Ld. CIT-DR controverted the arguments of Ld. AR and supported the findings of lower authorities. The Ld. CIT-DR sought distinction

Krishnappa Gowder Kalyanasundaram, Coimbatore vs. DCIT, CC-3, Coimbatore

The appeal stand allowed accordingly

ITA 1908/CHNY/2024[2017-18]Status: DisposedITAT Chennai21 May 2025AY 2017-18

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकरअपील सं./ Ita No.1906/Chny/2024 (िनधा(रण वष( / Assessment Year: 2015-16) & 2. आयकरअपील सं./ Ita No.1907/Chny/2024 (िनधा(रण वष( / Assessment Year: 2016-17) & 3. आयकरअपील सं./ Ita No.1908/Chny/2024 (िनधा(रण वष( / Assessment Year: 2017-18) & 4. आयकरअपील सं./ Ita No.1909/Chny/2024 (िनधा(रण वष( / Assessment Year: 2018-19) Shri Krishnappa Gowder Kalyanasundaram Dcit बनाम/ 83/1, Smt Towers, Teacher’S Colony, Central Circle-3 Vs. Karamadai, Coimbatore-641104. Coimbatore. "थायीलेखासं./जीआइआरसं./Pan/Tan No. Afbpk-6901-Q (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri N. Arjun Raj (Advocate) – Ld.Ar ""थ"कीओरसे/Respondent By : Shri R. Clement Ramesh Kumar (Cit) - Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 27-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 21-05-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeals By Assessee For Assessment Years (Ay) 2015- 16 To 2018-19 Arises Out Of Separate Orders Of Learned First Appellate

For Appellant: Shri N. Arjun Raj (Advocate) – Ld.ARFor Respondent: Shri R. Clement Ramesh Kumar (CIT) -
Section 143(3)Section 153ASection 153CSection 69

framed on the basis of incriminating material as seized from a third-party premises. Even otherwise, these documents were to be considered as dumb documents only. The Ld. CIT-DR controverted the arguments of Ld. AR and supported the findings of lower authorities. The Ld. CIT-DR sought distinction

Krishnappa Gowder Kalyanasundaram, Coimbatore vs. DCIT, CC-3, Coimbatore

The appeal stand allowed accordingly

ITA 1907/CHNY/2024[2016-17]Status: DisposedITAT Chennai21 May 2025AY 2016-17

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकरअपील सं./ Ita No.1906/Chny/2024 (िनधा(रण वष( / Assessment Year: 2015-16) & 2. आयकरअपील सं./ Ita No.1907/Chny/2024 (िनधा(रण वष( / Assessment Year: 2016-17) & 3. आयकरअपील सं./ Ita No.1908/Chny/2024 (िनधा(रण वष( / Assessment Year: 2017-18) & 4. आयकरअपील सं./ Ita No.1909/Chny/2024 (िनधा(रण वष( / Assessment Year: 2018-19) Shri Krishnappa Gowder Kalyanasundaram Dcit बनाम/ 83/1, Smt Towers, Teacher’S Colony, Central Circle-3 Vs. Karamadai, Coimbatore-641104. Coimbatore. "थायीलेखासं./जीआइआरसं./Pan/Tan No. Afbpk-6901-Q (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri N. Arjun Raj (Advocate) – Ld.Ar ""थ"कीओरसे/Respondent By : Shri R. Clement Ramesh Kumar (Cit) - Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 27-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 21-05-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeals By Assessee For Assessment Years (Ay) 2015- 16 To 2018-19 Arises Out Of Separate Orders Of Learned First Appellate

For Appellant: Shri N. Arjun Raj (Advocate) – Ld.ARFor Respondent: Shri R. Clement Ramesh Kumar (CIT) -
Section 143(3)Section 153ASection 153CSection 69

framed on the basis of incriminating material as seized from a third-party premises. Even otherwise, these documents were to be considered as dumb documents only. The Ld. CIT-DR controverted the arguments of Ld. AR and supported the findings of lower authorities. The Ld. CIT-DR sought distinction

Krishnappa Gowder Kalyanasundaram, Coimbatore vs. DCIT, CC-3, Coimbatore

The appeal stand allowed accordingly

ITA 1906/CHNY/2024[2015-16]Status: DisposedITAT Chennai21 May 2025AY 2015-16

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकरअपील सं./ Ita No.1906/Chny/2024 (िनधा(रण वष( / Assessment Year: 2015-16) & 2. आयकरअपील सं./ Ita No.1907/Chny/2024 (िनधा(रण वष( / Assessment Year: 2016-17) & 3. आयकरअपील सं./ Ita No.1908/Chny/2024 (िनधा(रण वष( / Assessment Year: 2017-18) & 4. आयकरअपील सं./ Ita No.1909/Chny/2024 (िनधा(रण वष( / Assessment Year: 2018-19) Shri Krishnappa Gowder Kalyanasundaram Dcit बनाम/ 83/1, Smt Towers, Teacher’S Colony, Central Circle-3 Vs. Karamadai, Coimbatore-641104. Coimbatore. "थायीलेखासं./जीआइआरसं./Pan/Tan No. Afbpk-6901-Q (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri N. Arjun Raj (Advocate) – Ld.Ar ""थ"कीओरसे/Respondent By : Shri R. Clement Ramesh Kumar (Cit) - Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 27-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 21-05-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeals By Assessee For Assessment Years (Ay) 2015- 16 To 2018-19 Arises Out Of Separate Orders Of Learned First Appellate

For Appellant: Shri N. Arjun Raj (Advocate) – Ld.ARFor Respondent: Shri R. Clement Ramesh Kumar (CIT) -
Section 143(3)Section 153ASection 153CSection 69

framed on the basis of incriminating material as seized from a third-party premises. Even otherwise, these documents were to be considered as dumb documents only. The Ld. CIT-DR controverted the arguments of Ld. AR and supported the findings of lower authorities. The Ld. CIT-DR sought distinction

Deputy Commissioner of Income-Tax, Madurai vs. M/S Industrial Mineral Co., 100% Eou, Tuticorin

In the result, the assessee’s appeal ITA No

ITA 529/CHNY/2023[2012]Status: DisposedITAT Chennai21 May 2025

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकरअपील सं./ Ita No.390/Chny/2023 (िनधा(रण वष( / Assessment Year: 2012-13) M/S. Industrial Mineral Co. 100% Eou Acit बनाम/ 1/1C, Harbour Express Highway, Central Circle-(1), Vs. Thermal Nagar So, Tuticorin-628 006. Madurai "थायीलेखासं./जीआइआरसं./Pan/Tan No. Aaafi-9714-R (अपीलाथ"/Appellant) : (""थ" / Respondent) & 2. आयकरअपील सं./ Ita No.529/Chny/2023 (िनधा(रण वष( / Assessment Year: 2012-13) Acit M/S. Industrial Mineral Co. 100% Eou बनाम/ Central Circle-(1), 1/1C, Harbour Express Highway, Vs. Madurai Thermal Nagar So, Tuticorin 628006 "थायीलेखासं./जीआइआरसं./Pan/Tan No. Aaafi-9714-R (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ" की ओर से/ Assessee By : Shri N. Arjun Raj (Advocate) – Ld.Ar ""थ" की ओर से/Revenue By : Shri R. Clement Ramesh Kumar (Cit) -Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 26-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 21-05-2025 आदेश / O R D E R

For Appellant: Shri N. Arjun Raj (Advocate) – Ld.ARFor Respondent: Shri R. Clement Ramesh Kumar (CIT) -Ld. DR
Section 143(3)Section 153ASection 153A(1)Section 69B

loose sheet. The assessee required cross-examination of the author of the sheet. During appellate proceedings, the assessee contended that it was a dumb document having no evidentiary value. However, Ld. CIT(A) held that loose sheet contained all the details required to ascertain the nature, characteristics and timing ... admission of any cash payment. On all these facts, it could be concluded that the loose sheet was merely in the nature of dumb document only which was not sufficient enough to drawn conclusion of alleged cash payment by the assessee. There is neither any corroboration of this document

Industrial Mineral Co, 100%Eou, Tuticorin vs. ACIT, Central Circle-1, Madurai

In the result, the assessee’s appeal ITA No

ITA 390/CHNY/2023[2012-13]Status: DisposedITAT Chennai21 May 2025AY 2012-13

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकरअपील सं./ Ita No.390/Chny/2023 (िनधा(रण वष( / Assessment Year: 2012-13) M/S. Industrial Mineral Co. 100% Eou Acit बनाम/ 1/1C, Harbour Express Highway, Central Circle-(1), Vs. Thermal Nagar So, Tuticorin-628 006. Madurai "थायीलेखासं./जीआइआरसं./Pan/Tan No. Aaafi-9714-R (अपीलाथ"/Appellant) : (""थ" / Respondent) & 2. आयकरअपील सं./ Ita No.529/Chny/2023 (िनधा(रण वष( / Assessment Year: 2012-13) Acit M/S. Industrial Mineral Co. 100% Eou बनाम/ Central Circle-(1), 1/1C, Harbour Express Highway, Vs. Madurai Thermal Nagar So, Tuticorin 628006 "थायीलेखासं./जीआइआरसं./Pan/Tan No. Aaafi-9714-R (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ" की ओर से/ Assessee By : Shri N. Arjun Raj (Advocate) – Ld.Ar ""थ" की ओर से/Revenue By : Shri R. Clement Ramesh Kumar (Cit) -Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 26-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 21-05-2025 आदेश / O R D E R

For Appellant: Shri N. Arjun Raj (Advocate) – Ld.ARFor Respondent: Shri R. Clement Ramesh Kumar (CIT) -Ld. DR
Section 143(3)Section 153ASection 153A(1)Section 69B

loose sheet. The assessee required cross-examination of the author of the sheet. During appellate proceedings, the assessee contended that it was a dumb document having no evidentiary value. However, Ld. CIT(A) held that loose sheet contained all the details required to ascertain the nature, characteristics and timing ... admission of any cash payment. On all these facts, it could be concluded that the loose sheet was merely in the nature of dumb document only which was not sufficient enough to drawn conclusion of alleged cash payment by the assessee. There is neither any corroboration of this document

DCIT, Central Circle-2(4), Chennai vs. Shri.Jagannathan Sekar, Chennai

ITA 1279/CHNY/2023[2015-16]Status: DisposedITAT Chennai30 Apr 2025AY 2015-16

Bench: Shri Manu Kumar Giri & Shri Jagadishआयकरअपीलसं./I.T.A.Nos.1274, 1275 & 1283/Chny/2023 (निर्धारण वर्ष / Assessment Years: 2015-16, 2016-17, 2017-18) Deputy Commissioner Of Income Tax, Vs Shri K.Rethinam, Central Circle-2(4), Chennai. # 1/1, Gtn Salai, Opp.Smbm School, Dindigul -624 001. Pan :Arwpr-3777-N (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) & आयकरअपीलसं./I.T.A.Nos.1276, 1277 & 1278/Chny/2023 (निर्धारण वर्ष / Assessment Years: 2015-16, 2016-17, 2017-18) Deputy Commissioner Of Income Tax, Vs Shri S.Ramachandran, Central Circle-2(4), Chennai. # 3/29, New No,3/40, Muthupattinam, S.Kulavaipettai Post, Alangudi Tk-622 001. Pan :Adfpr-3158-Q (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) & आयकरअपीलसं./I.T.A.Nos.1279, 1280 & 1281/Chny/2023 (निर्धारण वर्ष / Assessment Years: 2015-16, 2016-17, 2017-18) Deputy Commissioner Of Income Tax, Vs Shri Jagannathan Sekar Central Circle-2(4), Chennai. # 25, Sambasivam Street, T.Nagar Chennai-600 017. Pan :Bcdps-4688-G (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थीकीओरसे / Revenue By : Mr. V.Justin, Cit प्रत्यर्थीकीओरसे / Assessee(S) By : Mr. Y.Sridhar, F.C.A. & Ms. Varsha Sridhar, C.A सुनवाईकीतारीख/Date Of Hearing : 25.02.2025 घोषणाकीतारीख / Date Of Pronouncement : 30.04.2025 Per Bench: आदेश / Order 2

For Respondent: Mr. V.Justin, CIT

आयकर अपीलीय अधिकरण, 'ए' न्यायपीठ, चेन्नई IN THE INCOME TAX APPELLATE TRIBUNAL, 'A' BENCH, CHENNAI श्री मनु कुमार गिरि, न्यायिक

DCIT, Central Circle-2(4), Chennai vs. S. Ramachandran, Pudukkottai

ITA 1278/CHNY/2023[2017-18]Status: DisposedITAT Chennai30 Apr 2025AY 2017-18

Bench: Shri Manu Kumar Giri & Shri Jagadishआयकरअपीलसं./I.T.A.Nos.1274, 1275 & 1283/Chny/2023 (निर्धारण वर्ष / Assessment Years: 2015-16, 2016-17, 2017-18) Deputy Commissioner Of Income Tax, Vs Shri K.Rethinam, Central Circle-2(4), # 1/1, Gtn Salai, Chennai. Opp.Smbm School, (अपीलार्थी/Appellant) Dindigul -624 001. Pan :Arwpr-3777-N (प्रत्यर्थी/Respondent) & आयकरअपीलसं./I.T.A.Nos.1276, 1277 & 1278/Chny/2023 (निर्धारण वर्ष / Assessment Years: 2015-16, 2016-17, 2017-18) Deputy Commissioner Of Income Tax, Vs Shri S.Ramachandran, Central Circle-2(4), # 3/29, New No,3/40, Chennai. Muthupattinam, (अपीलार्थी/Appellant) S.Kulavaipettai Post, Alangudi Tk-622 001. Pan :Adfpr-3158-Q (प्रत्यर्थी/Respondent) & आयकरअपीलसं./I.T.A.Nos.1279, 1280 & 1281/Chny/2023 (निर्धारण वर्ष / Assessment Years: 2015-16, 2016-17, 2017-18) Deputy Commissioner Of Income Tax, Vs Shri Jagannathan Sekar Central Circle-2(4), # 25, Sambasivam Street, Chennai. T.Nagar Chennai-600 017. (अपीलार्थी/Appellant) Pan :Bcdps-4688-G (प्रत्यर्थी/Respondent) अपीलार्थीकीओरसे / Revenue By Mr. V.Justin, Cit प्रत्यर्थीकीओरसे / Assessee(S) By Mr. Y.Sridhar, F.C.A. & Ms. Varsha Sridhar, C.A सुनवाईकीतारीख/Date Of Hearing 25.02.2025 घोषणाकीतारीख / Date Of Pronouncement 30.04.2025 Per Bench: आदेश / Order 2

आयकर अपीलीय अधिकरण, 'ए' न्यायपीठ, चेन्नई IN THE INCOME TAX APPELLATE TRIBUNAL, 'A' BENCH, CHENNAI श्री मनु कुमार गिरि, न्यायिक

Deputy Commissioner of Income Taxcentral Circle-2(4), Chennai vs. K. Rethinam, Dindigul

ITA 1275/CHNY/2023[2016-17]Status: DisposedITAT Chennai30 Apr 2025AY 2016-17

Bench: Shri Manu Kumar Giri & Shri Jagadishआयकर अपील सं./I.T.A.Nos.1274, 1275 & 1283/Chny/2023 (निर्धारण वर्ष / Assessment Years: 2015-16, 2016-17, 2017-18) Deputy Commissioner Of Income Tax, Vs Shri K.Rethinam, Central Circle-2(4), Chennai. # 1/1, Gtn Salai, Opp.Smbm School, Dindigul -624 001. Pan :Arwpr-3777-N (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) & आयकर अपील सं./I.T.A.Nos.1276, 1277 & 1278/Chny/2023 (निर्धारण वर्ष / Assessment Years: 2015-16, 2016-17, 2017-18) Deputy Commissioner Of Income Tax, Vs Shri S.Ramachandran, Central Circle-2(4), Chennai. # 3/29, New No,3/40, Muthupattinam, S.Kulavaipettai Post, Alangudi Tk-622 001. Pan :Adfpr-3158-Q (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) & आयकर अपील सं./I.T.A.Nos.1279, 1280 & 1281/Chny/2023 (निर्धारण वर्ष / Assessment Years: 2015-16, 2016-17, 2017-18) Deputy Commissioner Of Income Tax, Vs Shri Jagannathan Sekar Central Circle-2(4), Chennai. # 25, Sambasivam Street, T.Nagar Chennai-600 017. Pan :Bcdps-4688-G (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से / Revenue By : Mr. V.Justin, Cit प्रत्यर्थी की ओर से / Assessee(S) By : Mr. Y.Sridhar, F.C.A. & Ms. Varsha Sridhar, C.A सुनवाई की तारीख/Date Of Hearing : 25.02.2025 घोषणा की तारीख / Date Of Pronouncement : 30.04.2025 Per Bench: आदेश / Order 2

For Respondent: Mr. V.Justin, CIT

आयकर अपीलीय अधिकरण, 'ए' न्यायपीठ, चेन्नई IN THE INCOME TAX APPELLATE TRIBUNAL, 'A' BENCH, CHENNAI श्री मनु कुमार गिरि, न्यायिक