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“rule 46A”

AppealsRule 46ARule 46A2,967 judgments

The decision most relied on for rule 46A is CIT v. Divine Leasing & Finance Ltd. (299 ITR 268), cited in 426 judgments on BharatTax.

Leading authorities on rule 46A

CIT v. Divine Leasing & Finance Ltd.
299 ITR 268 · 2008 · High Court
426
citing judgments

The Assessing Officer cannot add share capital or share premium amounts if the assessee provides the identity and creditworthiness of the subscriber and establishes the genuineness of the transaction. The court may admit additional evidence under Rule 46A, such as the PAN identity of the creditor.

CIT v. Jansampark Advertising & Marketing (P.) Ltd.
56 Taxmann.com 286 · 2015 · High Court
196
citing judgments

The Commissioner of Income-tax (Appeals) has an independent statutory obligation to conduct proper inquiries and verify facts, especially when the Assessing Officer has failed to do so. The CIT(A) must ensure effective inquiry is carried out before deleting additions or accepting additional 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. Nikunj Eximp
216 Taxmann.com 171 · 2013 · High Court
103
citing judgments

The Assessing Officer must consider additional evidence produced before the CIT(A) under Rule 46A and cannot reject it without proper appreciation of the facts, especially when the assessee was prevented by sufficient cause from producing it earlier.

CIT v. Virgin Securities & Credits (P) Ltd.
332 ITR 396 · 2011 · High Court
85
citing judgments

The Commissioner of Income-tax (Appeals) must admit additional evidence if it is crucial for the proper disposal of the appeal, ensuring substantial justice to the appellant.

CIT v. Manish Buildwell (P) Ltd.
245 CTR 397 · 2011 · High Court
58
citing judgments

The production of fresh evidence at the appellate stage before the Commissioner (Appeals) is strictly governed by the conditions and procedures laid down in Rule 46A of the Income-tax Rules.

CIT v. Ranjit Kumar Choudhury
288 ITR 179 · 2007 · High Court
55
citing judgments

The appellate authority must follow Rule 46A of the Income Tax Rules when admitting additional evidence, which includes recording reasons for admission and providing the Assessing Officer an opportunity to verify or refute the evidence. Failure to do so violates principles of natural justice.

Judgments citing rule 46A

Muthukuru Venkata Subba Rao, Nellore vs. ITO., Ward -1, Nellore

In the result, appeal of the Assessee allowed for statistical purposes

ITA 390/HYD/2025[2013-14]Status: DisposedITAT Hyderabad15 Oct 2025AY 2013-14

Bench: Shri Vijay Pal Rao & Shri Madhusudan Sawdiaआ.अपी.सं /Ita No.390/Hyd/2025 िनधा"रण वष"/Assessment Year 2013-2014 Muthukuru Venkata The Income Tax Officer, Subba Rao, Nellore. Vs. Ward-1, Nellore. Pin - 524 002. Pin – 524 001. Andhra Pradesh. Andhra Pradesh Pan Bimps4049G (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Ca Ashok Reddy P. राज" व "ारा/Revenue By:: Dr. Narendra Kumar Naik, Cit-Dr सुनवाई की तारीख/Date Of Hearing: 07.10.2025 घोषणा की तारीख/Pronouncement: 15.10.2025 आदेश/Order Per Vijay Pal Rao: This Appeal By The Assessee Is Directed Against The Order Dated 07.01.2025 Of The Learned Cit(A)-National Faceless Appeal Centre [In Short “Nfac], Delhi, For The Assessment Year 2013-2014. 2

For Appellant: CA Ashok Reddy PFor Respondent: : Dr. Narendra Kumar Naik, CIT-DR
Section 250

filed before the Assessing Officer. Therefore, it was in the nature of additional evidences and assessee has not sought permission as required under Rule 46A of Income Tax Rules, 1962 for filing the additional evidences. Thus, the 9 ITA.No.390/Hyd./2025 learned CIT(A) has rightly not considered the additional ... considered these documents while passing the impugned order. Though, the assessee was required to seek permission of the learned CIT(A) under Rule 46A of the I.T. Rules, 1962 for filing the additional evidences first time before the Appellate 19 ITA.No.390/Hyd./2025 Authority. However, the learned CIT(A) ought

Ashish Kalra, New Delhi vs. ACIT, Central Circle-4, New Delhi

In the result, the appeal of the assessee for Assessment Year 2008-09 in ITA

ITA 4309/DEL/2019[2009-10]Status: DisposedITAT Delhi14 Oct 2025AY 2009-10

Bench: Shri Vikas Awasthy & Shri Manish Agarwalita No.4309/Del/2019 (Assessment Year 2009-10) Mr. Ashish Kalra Acit, C-3/313, Mig Flats, Janakpuri, Central Circle-4, New Delhi-110058. Vs. New Delhi. Pan-Aippk0526N (Appellant) (Respondent) Assessee By Shri Tarandeep Singh, Adv. Department By Ms. Harpreet Kaur Hansra, Sr. Dr Date Of Hearing 16/07/2025 Date Of Pronouncement 14/10/2025 O R D E R Per Manish Agarwal, Am: These Two Appeals Are Filed By The Assessee Against The Common Order Of Ld. Commissioner Of Income Tax (Appeals)-23, New Delhi [Cit(A), In Short] Dated 28.01.2019 In Appeal No. 159/2016-17 & 3/2017-18 For Asst. Years 2008-09 & 2009-10 Respectively, Both Arising Out Of Order Passed U/S 147 R.W.S 143(3) Of The Income Tax Act, 1961 (Hereinafter Referred As ‘The Act’). 2. Since, Both The Appeals Are Having Identical Issues, Therefore, They Are Adjudicated By A Common Order. First We Take Up The Appeal For Assessment Year 2008-09 In Ita No.4308/Del/2019. Ashish Kalra Vs. Acit

Section 139(1)Section 147Section 148Section 153CSection 251

erred in not admitting application dated 14th November 2017 seeking admission of Addition Evidence as per provisions of Rule 46A of Income Tax Rules 1962. 7.1 That on facts and in law the CIT(A) erred in holding that evidences filed along with Rule 46A application are an afterthought ... That on facts and in law the CIT(A) erred in not appreciating that evidences produced along with Rule 46A application were relevant to adjudication of issue in dispute 8. That on facts and in law the CIT(A) has erred in not passing a separate speaking order rejecting applications

Ashish Kalra, New Delhi vs. ACIT, Central Circle-4, New Delhi

In the result, the appeal of the assessee for Assessment Year 2008-09 in ITA

ITA 4308/DEL/2019[2008-09]Status: DisposedITAT Delhi14 Oct 2025AY 2008-09

Bench: Shri Vikas Awasthy & Shri Manish Agarwalita No.4309/Del/2019 (Assessment Year 2009-10) Mr. Ashish Kalra Acit, C-3/313, Mig Flats, Janakpuri, Central Circle-4, New Delhi-110058. Vs. New Delhi. Pan-Aippk0526N (Appellant) (Respondent) Assessee By Shri Tarandeep Singh, Adv. Department By Ms. Harpreet Kaur Hansra, Sr. Dr Date Of Hearing 16/07/2025 Date Of Pronouncement 14/10/2025 O R D E R Per Manish Agarwal, Am: These Two Appeals Are Filed By The Assessee Against The Common Order Of Ld. Commissioner Of Income Tax (Appeals)-23, New Delhi [Cit(A), In Short] Dated 28.01.2019 In Appeal No. 159/2016-17 & 3/2017-18 For Asst. Years 2008-09 & 2009-10 Respectively, Both Arising Out Of Order Passed U/S 147 R.W.S 143(3) Of The Income Tax Act, 1961 (Hereinafter Referred As ‘The Act’). 2. Since, Both The Appeals Are Having Identical Issues, Therefore, They Are Adjudicated By A Common Order. First We Take Up The Appeal For Assessment Year 2008-09 In Ita No.4308/Del/2019. Ashish Kalra Vs. Acit

Section 139(1)Section 147Section 148Section 153CSection 251

erred in not admitting application dated 14th November 2017 seeking admission of Addition Evidence as per provisions of Rule 46A of Income Tax Rules 1962. 7.1 That on facts and in law the CIT(A) erred in holding that evidences filed along with Rule 46A application are an afterthought ... That on facts and in law the CIT(A) erred in not appreciating that evidences produced along with Rule 46A application were relevant to adjudication of issue in dispute 8. That on facts and in law the CIT(A) has erred in not passing a separate speaking order rejecting applications

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)

also alleged that 1322/Del/2011 & 2024/Del/2012 (AY 2007-08 & 2008-09) additional evidence was admitted without granting sufficient opportunity to the AO in violation of Rule 46A. A perusal of the impugned order reveals that the assessee had filed certain additional evidences in the form of copies of ITR’s, confirmation

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)

also alleged that 1322/Del/2011 & 2024/Del/2012 (AY 2007-08 & 2008-09) additional evidence was admitted without granting sufficient opportunity to the AO in violation of Rule 46A. A perusal of the impugned order reveals that the assessee had filed certain additional evidences in the form of copies of ITR’s, confirmation

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)

also alleged that 1322/Del/2011 & 2024/Del/2012 (AY 2007-08 & 2008-09) additional evidence was admitted without granting sufficient opportunity to the AO in violation of Rule 46A. A perusal of the impugned order reveals that the assessee had filed certain additional evidences in the form of copies of ITR’s, confirmation

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)

also alleged that 1322/Del/2011 & 2024/Del/2012 (AY 2007-08 & 2008-09) additional evidence was admitted without granting sufficient opportunity to the AO in violation of Rule 46A. A perusal of the impugned order reveals that the assessee had filed certain additional evidences in the form of copies of ITR’s, confirmation