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“summons under section 131”

Search & SeizureSection 131Section 131379 judgments

The decision most relied on for summons under section 131 is CIT v. Orissa Corporation Pvt. Ltd. (159 ITR 78), cited in 897 judgments on BharatTax.

Leading authorities on summons under section 131

CIT v. Orissa Corporation Pvt. Ltd.
159 ITR 78 · 1986 · Supreme Court
897
citing judgments

When an assessee provides the identity and address of a creditor or investor for a cash credit or share capital under Section 68, the burden shifts to the Department to establish lack of genuineness or creditworthiness, requiring it to conduct further inquiries; mere non-compliance by third parties to summons cannot be the sole basis for an adverse inference against the assessee.

CIT v. Creative World Telefilms Ltd.
333 ITR 100 · 2011 · High Court
235
citing judgments

If an assessee provides the identity, address, PAN, and banking details of shareholders for share capital or application money received through banking channels, the Assessing Officer must conduct a thorough investigation beyond merely issuing unserved summons before making an addition under Section 68.

CIT v. Orchid Industries Pvt. Ltd.
397 ITR 136 · 2017 · High Court
222
citing judgments

Mere non-compliance with summons issued under Section 131 does not automatically disprove a transaction, and the Assessing Officer cannot disregard other documentary evidence furnished by the assessee when making additions under Section 68.

Crystal Networks Pvt. Ltd. v. CIT
353 ITR 171 · 2013 · High Court
130
citing judgments

When an assessee furnishes sufficient evidence proving the identity, genuineness, and creditworthiness of loan or share application transactions under Section 68, the Assessing Officer cannot make an addition solely because summons issued to the creditors or subscribers were unserved or went uncomplied with. The inability of the tax authorities to secure the attendance or response of third parties does not automatically negate the evidence provided by the assessee.

Nathu Ram Premchand v. CIT
49 ITR 561 · 1963 · High Court
71
citing judgments

An assessment is rendered void if the assessee is denied the opportunity to cross-examine a third party whose adverse evidence is used against them. The Assessing Officer possesses powers akin to a civil court for summoning witnesses and enforcing their appearance.

(a) CIT v. Genesis Commet (P) Ltd.
163 Taxmann 482 · 2007 · High Court
48
citing judgments

An Assessing Officer, when disbelieving an assessee's explanation, must issue summons to the relevant parties for independent verification. No adverse inference can be drawn against the assessee without such an inquiry.

Diagnostics v. CIT
334 ITR 111 · 2011 · High Court
47
citing judgments

A party's non-appearance or inability to be found at an address three years after a transaction does not, by itself, prove the party does not exist or that the transaction is not genuine, especially when payments were made via account payee cheques.

(a) CIT Vs. Genesis Commet (P) Ltd. 163 Taxman 482 (Del) (b) CIT v. V. B. Aggarwal
49 ITR 650 · 1963 · High Court
35
citing judgments

The Income Tax Officer has a duty to assist the assessee in producing evidence by exercising powers such as summoning parties, and an assessee is prejudiced if this duty is not fulfilled.

Judgments citing summons under section 131

Vinayak Hanumantrao Ghorpade, Pune vs. Income Tax Officer, Pune

In the result, appeal in ITA No

ITA 1439/PUN/2024[AY2020-21]Status: DisposedITAT Pune08 Dec 2025

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपऩल सं. / Ita Nos.1438 & 1439/Pun/2024 निर्धारण वषा / Assessment Years: 2019-20 & 2020-21 Vinayak Hanumantrao V Vaishnavi Satish Bankar, Ghorpade, S. Pune. F.No.7, Plot No.60/61, S.No.165/1B, Shivanjali, Near Central Circle-1(3), Pune. Mahadev Temple, Indira Nagar, Pune – 411033. Pan: Afdpg6919A Appellant/ Assessee Respondent / Revenue Assessee By Shri Pramod S Shingte Revenue By Shri Aviyogi Ambadkar –Addl.Cit Date Of Hearing 11/09/2025 Date Of Pronouncement 08/12/2025 आदेश/ Order Per Dr. Dipak P. Ripote, Am: These Two Appeals Filed By The Assessee Are Against The Common Order Of Ld.Commissioner Of Income Tax(Appeal), Pune-11 Passed Under Section 250 Of The Income Tax Act, 1961 For A.Y.2019-20 & 2020-21, Both Dated 02.05.2024 Emanating From Separate Assessment Order U/S.153A R.W.S 144 Of The I.T.Act, Both Dated 23.09.2021.For The Sake Of Convenience, These Two Appeals

Section 153ASection 250Section 43BSection 68Section 80C

Assessing Officer for denovo adjudication. The Assessing Officer shall provide opportunity to the Assessee. If deemed fit, the Assessing Officer may issue summons under section 131 of the Act, to SHAILJA ROOPCHAND. Accordingly, Ground No.2 raised by the Assessee is allowed for statistical purpose. 13 ITA Nos.1438 & 1439/PUN/2024 [A] Ground

Vinayak Hanumantrao Ghorpade, Pune vs. Vaishnavi Satish Bankar, Pune

In the result, appeal in ITA No

ITA 1438/PUN/2024[AY2019-20]Status: DisposedITAT Pune08 Dec 2025

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपऩल सं. / Ita Nos.1438 & 1439/Pun/2024 निर्धारण वषा / Assessment Years: 2019-20 & 2020-21 Vinayak Hanumantrao V Vaishnavi Satish Bankar, Ghorpade, S. Pune. F.No.7, Plot No.60/61, S.No.165/1B, Shivanjali, Near Central Circle-1(3), Pune. Mahadev Temple, Indira Nagar, Pune – 411033. Pan: Afdpg6919A Appellant/ Assessee Respondent / Revenue Assessee By Shri Pramod S Shingte Revenue By Shri Aviyogi Ambadkar –Addl.Cit Date Of Hearing 11/09/2025 Date Of Pronouncement 08/12/2025 आदेश/ Order Per Dr. Dipak P. Ripote, Am: These Two Appeals Filed By The Assessee Are Against The Common Order Of Ld.Commissioner Of Income Tax(Appeal), Pune-11 Passed Under Section 250 Of The Income Tax Act, 1961 For A.Y.2019-20 & 2020-21, Both Dated 02.05.2024 Emanating From Separate Assessment Order U/S.153A R.W.S 144 Of The I.T.Act, Both Dated 23.09.2021.For The Sake Of Convenience, These Two Appeals

Section 153ASection 250Section 43BSection 68Section 80C

Assessing Officer for denovo adjudication. The Assessing Officer shall provide opportunity to the Assessee. If deemed fit, the Assessing Officer may issue summons under section 131 of the Act, to SHAILJA ROOPCHAND. Accordingly, Ground No.2 raised by the Assessee is allowed for statistical purpose. 13 ITA Nos.1438 & 1439/PUN/2024 [A] Ground

DCIT, Central Circle-4(3), Kolkata vs. Raja Shelters Private Limited, Kolkata

In the result, the appeal of the revenue is dismissed

ITA 1967/KOL/2025[2012-13]Status: DisposedITAT Kolkata02 Dec 2025AY 2012-13

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyassessment Year: 2012-13 Dcit, Central Circle-4(3), Kolkata..……………… …………….……….……Appellant Vs. Raja Shelters Pvt. Ltd…………...………………………….......……...…..…..Respondent 25A, S P Mukherjee Road, Kol-700025. [Pan: Aadcr5073Q] Appearances By: Shri Sanat Kr. Raha, Cit-Dr, Appeared On Behalf Of The Appellant. Shri Miraj D Shah, Ar, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : October 30, 2025 Date Of Pronouncing The Order : December 02, 2025 Order Per Pradip Kumar Choubey: This Appeal Filed By The Revenue Is Directed Against The Order Dated 28.04.2025 Of The National Faceless Appeal Centre [‘Cit(A)’] Passed Under Section 250 Of The Income-Tax Act, 1961 (Hereinafter Referred To As “The Act”) For The Assessment Year 2012–13. 2. The Appeal Has Been Filed By The Revenue With A Delay Of 27 Days. The Revenue Has Filed A Petition For Condonation Of The Delay. After Considering The Reasons Cited In The Petition For Condonation Of Delay, We Find That The Reasons Are Valid & Consequently, The Delay In Filing The Appeal Is Hereby Condoned & We Proceed To Dispose Of The Appeal On Merits.

Section 127Section 132(1)Section 133ASection 139Section 142(1)Section 143(2)Section 143(3)Section 153ASection 250Section 68

investing companies and both the parties have complied with the said notice and furnished the requisite details. Summons under Section 131 of the Act was issued to the Director of the assessee company to be personally present and also to produce the Directors of the investing company for examination