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“admission of additional evidence”

AppealsRule 46ARule 46A1,576 judgments

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

Leading authorities on admission of additional evidence

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.

Shri Kailashben Manharlal Chokshi v. CIT
174 Taxmann 466 · 2008 · High Court
225
citing judgments

Liability cannot be fastened solely on the basis of a self-incriminating sworn statement made during a search, as such statements are not conclusive and require corroborative evidence.

Smt. Prabhavati S. Shah v. CIT
231 ITR 1 · 1998 · High Court
186
citing judgments

The first appellate authority must admit additional evidence if it is necessary for determining the true state of affairs and preventing undue hardship or a failure of justice, even without a specific request and particularly when the case falls under Rule 46A(1)(c).

CIT v. Manish Build Well (P) Ltd.
16 Taxmann.com 27 · 2011 · High Court
120
citing judgments

The CIT(A) must strictly comply with Rule 46A of the Income-tax Rules for admitting additional evidence, ensuring all prescribed conditions exist, reasons are recorded, and reasonable opportunity is provided to the Assessing Officer.

CIT v. Sunil Aggarwal
64 Taxmann.com 107 · 2015 · High Court
113
citing judgments

An addition of an unexplained cash credit based solely on an assessee's retracted admission made during a search and seizure operation is not justified, especially if the assessee later provides verifiable explanations.

CIT v. P.V. Kalyanasundaram
282 ITR 259 · 2006 · High Court
108
citing judgments

Seized loose sheets or unsigned documents discovered during a search operation possess admissible evidentiary value and can form the basis for income additions if corroborated by external evidence, such as matching payments, business records, or corroborative statements.

CIT v. Text Hundred India Pvt. Ltd.
351 ITR 57 · 2013 · High Court
88
citing judgments

The Tribunal has the discretion to admit additional evidence, even if filed by a party, when it deems it necessary for proper adjudication and to achieve substantial justice. This power can be exercised in the interest of justice.

Judgments citing admission of additional evidence

M/S. Pgf Ltd., Chandigarh vs. DCIT, New Delhi

ITA 4457/DEL/2016[2007-08]Status: DisposedITAT Delhi13 Oct 2025AY 2007-08

Bench: Shri Vikas Awasthy & Shri Manish Agarwalआअसं.4273 /िद"ी/2013 (िन.व. 2007-08) आअसं.4457 /िद"ी/2016 (िन.व. 2007-08) Pgf Ltd., Sco, 1042-43, Sector-22B, Chandigarh ...... अपीलाथ"/Appellant Pan No: Aabcp-2805-N बनाम Vs. Assessing Officer, ..... "ितवादी/Respondent Central Circle-4, New Delhi आअसं.1322 /िद"ी/2011 (िन.व. 2007-08) आअसं.2024 /िद"ी/2012 (िन.व. 2008-09) Assistant Commissioner Of Income Tax, Central Circle-4, R.No. 318, 3Rd Floor, Ara Centre, Jhandewalan Extn. ...... अपीलाथ"/Appellant New Delhi बनाम Vs. Pgf Ltd., Sco, 1042-43, Sector-22B, Chandigarh ..... "ितवादी/Respondent Pan No: Aabcp-2805-N Assessee By : Dr. Rakesh Gupta With S/Shri Somil Agarwal& Deepesh Garg, Advocates Department By : Ms. Harpreet Kaur Hansra, Sr. Dr 1322/Del/2011 & 2024/Del/2012 (Ay 2007-08 & 2008-09) सुनवाई क" ितिथ/ Date Of Hearing : 15/07/2025 घोषणा क" ितिथ/ Date Of Pronouncement : : 13/10/2025

For Appellant: Dr. Rakesh Gupta with S/Shri Somil Agarwal& Deepesh Garg, AdvocatesFor Respondent: Ms. Harpreet Kaur Hansra, Sr. DR
Section 131Section 133ASection 143(3)

discharge its onus in proving genuineness of the expenditure. The ld. DR further submitted that in remand report, the AO objected to admission of additional evidences, no remand report on the additional evidences and merits was filed by the AO. The CIT(A) without granting further opportunity

Pgf Ltd., Chandigarh vs. ACIT, New Delhi

ITA 4273/DEL/2013[2007-08]Status: DisposedITAT Delhi13 Oct 2025AY 2007-08

Bench: Shri Vikas Awasthy & Shri Manish Agarwalआअसं.4273 /िद"ी/2013 (िन.व. 2007-08) आअसं.4457 /िद"ी/2016 (िन.व. 2007-08) Pgf Ltd., Sco, 1042-43, Sector-22B, Chandigarh ...... अपीलाथ"/Appellant Pan No: Aabcp-2805-N बनाम Vs. Assessing Officer, ..... "ितवादी/Respondent Central Circle-4, New Delhi आअसं.1322 /िद"ी/2011 (िन.व. 2007-08) आअसं.2024 /िद"ी/2012 (िन.व. 2008-09) Assistant Commissioner Of Income Tax, Central Circle-4, R.No. 318, 3Rd Floor, Ara Centre, Jhandewalan Extn. ...... अपीलाथ"/Appellant New Delhi बनाम Vs. Pgf Ltd., Sco, 1042-43, Sector-22B, Chandigarh ..... "ितवादी/Respondent Pan No: Aabcp-2805-N Assessee By : Dr. Rakesh Gupta With S/Shri Somil Agarwal& Deepesh Garg, Advocates Department By : Ms. Harpreet Kaur Hansra, Sr. Dr 1322/Del/2011 & 2024/Del/2012 (Ay 2007-08 & 2008-09) सुनवाई क" ितिथ/ Date Of Hearing : 15/07/2025 घोषणा क" ितिथ/ Date Of Pronouncement : : 13/10/2025

For Appellant: Dr. Rakesh Gupta with S/Shri Somil Agarwal& Deepesh Garg, AdvocatesFor Respondent: Ms. Harpreet Kaur Hansra, Sr. DR
Section 131Section 133ASection 143(3)

discharge its onus in proving genuineness of the expenditure. The ld. DR further submitted that in remand report, the AO objected to admission of additional evidences, no remand report on the additional evidences and merits was filed by the AO. The CIT(A) without granting further opportunity

ACIT, New Delhi vs. M/S. Pgf Ltd., Chandigarh

ITA 2024/DEL/2012[2008-09]Status: DisposedITAT Delhi13 Oct 2025AY 2008-09

Bench: Shri Vikas Awasthy & Shri Manish Agarwalआअसं.4273 /िद"ी/2013 (िन.व. 2007-08) आअसं.4457 /िद"ी/2016 (िन.व. 2007-08) Pgf Ltd., Sco, 1042-43, Sector-22B, Chandigarh ...... अपीलाथ"/Appellant Pan No: Aabcp-2805-N बनाम Vs. Assessing Officer, ..... "ितवादी/Respondent Central Circle-4, New Delhi आअसं.1322 /िद"ी/2011 (िन.व. 2007-08) आअसं.2024 /िद"ी/2012 (िन.व. 2008-09) Assistant Commissioner Of Income Tax, Central Circle-4, R.No. 318, 3Rd Floor, Ara Centre, Jhandewalan Extn. ...... अपीलाथ"/Appellant New Delhi बनाम Vs. Pgf Ltd., Sco, 1042-43, Sector-22B, Chandigarh ..... "ितवादी/Respondent Pan No: Aabcp-2805-N Assessee By : Dr. Rakesh Gupta With S/Shri Somil Agarwal& Deepesh Garg, Advocates Department By : Ms. Harpreet Kaur Hansra, Sr. Dr 1322/Del/2011 & 2024/Del/2012 (Ay 2007-08 & 2008-09) सुनवाई क" ितिथ/ Date Of Hearing : 15/07/2025 घोषणा क" ितिथ/ Date Of Pronouncement : : 13/10/2025

For Appellant: Dr. Rakesh Gupta with S/Shri Somil Agarwal& Deepesh Garg, AdvocatesFor Respondent: Ms. Harpreet Kaur Hansra, Sr. DR
Section 131Section 133ASection 143(3)

discharge its onus in proving genuineness of the expenditure. The ld. DR further submitted that in remand report, the AO objected to admission of additional evidences, no remand report on the additional evidences and merits was filed by the AO. The CIT(A) without granting further opportunity

ACIT, New Delhi vs. M/S Pgf Ltd., Chandigarh

ITA 1322/DEL/2011[2007-08]Status: DisposedITAT Delhi13 Oct 2025AY 2007-08

Bench: Shri Vikas Awasthy & Shri Manish Agarwalआअसं.4273 /िद"ी/2013 (िन.व. 2007-08) आअसं.4457 /िद"ी/2016 (िन.व. 2007-08) Pgf Ltd., Sco, 1042-43, Sector-22B, Chandigarh ...... अपीलाथ"/Appellant Pan No: Aabcp-2805-N बनाम Vs. Assessing Officer, ..... "ितवादी/Respondent Central Circle-4, New Delhi आअसं.1322 /िद"ी/2011 (िन.व. 2007-08) आअसं.2024 /िद"ी/2012 (िन.व. 2008-09) Assistant Commissioner Of Income Tax, Central Circle-4, R.No. 318, 3Rd Floor, Ara Centre, Jhandewalan Extn. ...... अपीलाथ"/Appellant New Delhi बनाम Vs. Pgf Ltd., Sco, 1042-43, Sector-22B, Chandigarh ..... "ितवादी/Respondent Pan No: Aabcp-2805-N Assessee By : Dr. Rakesh Gupta With S/Shri Somil Agarwal& Deepesh Garg, Advocates Department By : Ms. Harpreet Kaur Hansra, Sr. Dr 1322/Del/2011 & 2024/Del/2012 (Ay 2007-08 & 2008-09) सुनवाई क" ितिथ/ Date Of Hearing : 15/07/2025 घोषणा क" ितिथ/ Date Of Pronouncement : : 13/10/2025

For Appellant: Dr. Rakesh Gupta with S/Shri Somil Agarwal& Deepesh Garg, AdvocatesFor Respondent: Ms. Harpreet Kaur Hansra, Sr. DR
Section 131Section 133ASection 143(3)

discharge its onus in proving genuineness of the expenditure. The ld. DR further submitted that in remand report, the AO objected to admission of additional evidences, no remand report on the additional evidences and merits was filed by the AO. The CIT(A) without granting further opportunity

Nitaben Girishbhai Patel, Ahmedabad vs. The ITO, Ward-3(3)(2), Ahmedabad

In the result, while upholding the validity of reopening, we set aside the ex parte order of the CIT(A) on merits and restore the matter to his file for fresh adjudication in accordance with law

ITA 1560/AHD/2025[2017-18]Status: DisposedITAT Ahmedabad09 Oct 2025AY 2017-18

Bench: Shri Siddhartha Nautiyal & Shri Makarand V.Mahadeokarasstt.Year : 2017-18 Nitaben Girishbhai Patel The Ito, Ward-3(3)(2) 33/B, Swi Park, Private Plot Vejalpur Madhuvrund Society Ahmedabad. Ghatlodiya, Ahmedabad. Pan : Aappp 5738 F (Applicant) (Responent) : Shri Parimalsinh B. Parmar, Ar Assessee By : Shri B.P. Srivastava, Sr.Dr Revenue By सुनवाई क" तारीख/Date Of Hearing : 06/10/2025 घोषणा क" तारीख /Date Of Pronouncement: 09/10/2025 आदेश आदेश/O R D E R आदेश आदेश

For Appellant: Shri B.P. Srivastava, Sr.DR
Section 144BSection 147Section 148Section 271ASection 69A

cannot be sustained on issues which are not part of the recorded reasons. 3.2 Further, the AR placed on records an application for admission of additional evidence, seeking to place on record 35 pages of documentary evidence comprising relevant contract notes, ledger in the books of broker for financial year ... dismissed the appeal ex parte without considering the evidences and submissions of the assessee. 5.4 The assessee has now filed an application for admission of additional evidence seeking to place on record contract notes, broker’s ledger, and bank statements. The explanation tendered in the affidavit, namely that notices issued

Sanjay Jayantilal Shah, Ahmedabad vs. The ITO, Ward-2(1)(1), Ahmedabad

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 79/AHD/2025[2014-15]Status: DisposedITAT Ahmedabad07 Oct 2025AY 2014-15

Bench: S/Shri Sanjay Garg & Makarand V.Mahadeokarasstt.Year : 2014-2015 Sanjay Jayantilal Shah Ito, Ward-2(1)(1) 202/A, Shivalik 10 Vs. Vejalpur Opp: Sbi Zonal Office Ahmedabad. Ambawadi, Ahmedabad 380 015 Pan : Aktps 8891 A (Applicant) (Responent) : Assessee By Shri S.N. Divatia & Shri Samir Vora, Ars. : Shri Kalpesh Rupavatia, Sr.Dr Revenue By सुनवाई क" तारीख/Date Of Hearing : 30/09/2025 घोषणा क" तारीख /Date Of Pronouncement: 07/10/2025 आदेश/O R D E R आदेश आदेश आदेश Per Makarand V.Mahadeokar, Am: This Appeal By The Assessee Is Directed Against The Order Dated 29.11.2024 Passed By The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi, [Hereinafter Referred To As "Cit(A)"], For The Assessment Year 2014–15, Arising Out Of The Assessment Order Dated 31.03.2022 Passed U/S 147 Read With Section 144B Of The Income-Tax Act, 1961 (Hereinafter Referred To As "The Act") By The National Faceless Assessment Centre, Delhi [Hereinafter Referred To As "Assessing Officer Or Ao"].

Section 10(38)Section 144BSection 147Section 148Section 234ASection 271(1)(c)Section 68Section 69C

contract notes, share sale bills, demat statements and ledger accounts in support of the genuineness of the impugned transactions. The assessee also sought admission of additional evidences. 2.7 The ld. CIT(A), after considering the submissions, observed that the assessment order had been passed u/s 147 r.w.s