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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

Deputy Commissioner of Income Tax, Circle-1(1), Chandigarh vs. Poonam Khetrapal Singh, Chandigarh

In the result, appeal is dismissed

ITA 1000/CHANDI/2024[2021-22]Status: DisposedITAT Chandigarh06 Aug 2025AY 2021-22

Bench: Shri Rajpal Yadav & Shri Krinwant Sahayआयकर अपील सं./ Ita No. 1000/Chd/2024 "नधा"रण वष" / Assessment Year : 2021-22 Dcit, Poonam Khetrapal Singh, बनाम Circle 1(1), H. No 816, Sector 16, Chandigarh Chandigarh. Vs. "थायी लेखा सं./Pan No: Anqps6367R अपीलाथ"/Appellant ""यथ"/Respondent ( Hybrid Hearing ) "नधा"रती क" ओर से/Assessee By : Sh. Ashish Kumar Singh, Advocate राज"व क" ओर से/ Revenue By : Smt Kusum Bansal, Cit Dr (Virtual Mode) सुनवाई क" तार"ख/Date Of Hearing : 15-05-2025 उदघोषणा क" तार"ख/Date Of Pronouncement : 06-08-2025 आदेश/Order Per Krinwant Sahay, Am: Appeal In This Case Has Been Filed By The Revenue Against The Order Dated 29.7.2024 Of Ld. Cit(A), National Faceless Appeal Centre (Nfac), Delhi.

For Appellant: Sh. Ashish Kumar Singh, AdvocateFor Respondent: Smt Kusum Bansal, CIT DR
Section 139(1)Section 295(2)(mm)Section 54Section 54FSection 54F(4)

providing opportunity to offer his comments of the Assessing Officer and without giving finding in writing before admitting the same as required by the Rule 46A of the Income Tax Rule, 1962 read with Section 295(2)(mm) of the Income Tax Act, 1961. 1000-Chd-2024 Poonam Khetrapal Singh

Deputy Commissioner of Income Tax, New Delhi vs. Adaab Hotels Ltd, Delhi

In the result, the appeal filed by the Revenue is dismissed

ITA 4677/DEL/2024[2017-18]Status: DisposedITAT Delhi06 Aug 2025AY 2017-18

Bench: Shri Satbeer Singh Godara & Shri S. Rifaur Rahmandcit, Vs. Adaab Hotels Limited, New Delhi. 81, Adchini, Sr. Aurobindo Marg, Delhi – 110 016. (Pan : Aabca0850G) (Appellant) (Respondent) Assessee By : Shri Ankit Kumar, Advocate Shri Parth Singhal, Advocate Revenue By : Shri Ramesh Chand, Sr. Dr Date Of Hearing : 13.05.2025 Date Of Order : 06.08.2025 O R D E R Per S.Rifaur Rahman: 1. This Appeal Is Filed By The Assessee Against The Order Of Ld. Commissioner Of Income-Tax (Appeals)/National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As ‘Ld. Cit (A)] Dated 09.08.2024 For Assessment Year 2017-18 Raising Following Grounds Of Appeal :- “1. On The Facts & In The Circumstances Of The Case, The Ld. Cit(A) Has Erred In Deleting The Addition Of Rs 1,70,52,504/- Made U/S 68 Of The Act Without Appreciating The Fact That The Assessee Company Has Failed To Produce The Relevant Document As Required By The Assessing Officer During The Assessment Proceedings. 2. On The Facts & In The Circumstances Of The Case, The Ld. Cit(A) Has Erred In Deleting The Addition Of Rs.1,70,52,504/- Made U/S 68 Of The Act By Ao, On The Basis Of Fresh/New Evidences Produced By The Assessee During The Appellate Proceedings Without Appreciating The Facts That The Assessee Has Failed To Produce

For Appellant: Shri Ankit Kumar, AdvocateFor Respondent: Shri Ramesh Chand, Sr. DR
Section 143(1)Section 68

case of Bimal Kumar Anant Kumar vs. CIT, 288 ITR 278 wherein the Hon'ble Court has held that application under the rule 46A must be made for admission of additional evidences with reasons showing the purpose of the additional evidences and reasons for not producing it earlier.” 2. Brief ... Assessing Officer. He also brought to our notice grounds of appeal wherein it was alleged that ld. CIT (A) has accepted additional evidences under Rule 46A and failed to collect remand report from the Assessing Officer. Further ld. CIT (A) has not considered the ratio of decision