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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

Ravindra Pratap Singh, Gurgaon vs. ITO Ward-3(1), Gurgaon

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 2236/DEL/2025[2020-21]Status: DisposedITAT Delhi11 Sept 2025AY 2020-21

Bench: Shri S. Rifaur Rahman & Shri Anubhav Sharmaravindra Pratap Singh, Vs. Ito, Ward 3 (1), 292, Espace, Nirvana Country, Gurgaon. Gurgaon – 122 081 (Haryana). (Pan : Awxps4068F) (Appellant) (Respondent) Assessee By : None Revenue By : Shri Ajay Kumar Arora, Sr. Dr Date Of Hearing : 11.09.2025 Date Of Order : 11.09.2025 O R D E R Per S. Rifaur Rahman: 1. This Appeal Preferred By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income-Tax (Appeals)/National Faceless Appeal Centre (Nfac), Delhi [For Short ‘Ld. Cit (A)] Dated 18.07.2024 For Assessment Year 2020-21. 2. None Appeared On Behalf Of The Assessee. We Are Proceeding To Decide The Appeal With The Assistance Of Ld. Dr Of The Revenue. 3. At The Time Of Hearing, It Is Observed From The Record That The Assessee Filed Additional Evidences During The Appellate Proceedings Before The Ld. Cit (A) & The Ld. Cit (A) Observed That No Petition Has Been Filed By The Assessee For Admission Of Additional

For Appellant: NoneFor Respondent: Shri Ajay Kumar Arora, Sr. DR

that no petition has been filed by the assessee for admission of additional 2 evidence justifying and explaining as to under which clause of Rule 46A(1), the assessee’s case is covered and as to why the additional evidence should be admitted. Accordingly, ld. CIT (A) did not admit