“Section 132(4)(a)”

Section References (mined)Section 132Section 132(4)(a)2 judgments

MEENAMANI GANGA BUILDER LLP,PUNE vs. ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE 2(3), PUNE

In the result, all the three appeals filed by the assessee are partly allowed

ITA 872/PUN/2024[2018-19]Status: DisposedITAT Pune07 Feb 2025AY 2018-19

Bench: Shri R. K. Panda & Ms. Astha Chandra

For Appellant: Shri Neelesh KhandelwalFor Respondent: Shri Amol Kharnar CIT-DR

only draft booking form. But once it is proved that the document was in possession of assessee then, in terms of provisions of Section 132(4)(a) r.w.s. 292C of the IT Act, a presumption arises that the contents of the impounded/seized documents are true. Thus, the presumption that

M/S. JOVE ENTERPRISES PRIVATE LIMITED,JALANDHAR vs. DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-1, JALANDHAR

In the result, the appeal of the assessee bearing ITA No

ITA 265/ASR/2022[2017-18]Status: DisposedITAT Amritsar15 May 2023AY 2017-18

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 153CSection 250Section 69

clearly mentioned in the agreement. The said agreement to sell has been seized during the course of search u/s 132. As per section 132(4)(A) where any books of accounts and documents are found in possession of any person in course of search then, it shall be presumed then ... such documents are true. From the reading of the above provision of law, it is very clear that the basic presumption as per Section 132(4)(A) is satisfied in the case of the assessee. The onus is on the assessee to prove that the said document is not genuine