← All Phrases

“Section 133(6)”

Section References (mined)Section 133Section 133(6)6,687 judgments

The decision most relied on for Section 133(6) is CIT v. Simit P. Sheth (356 ITR 451), cited in 1,465 judgments on BharatTax.

Leading authorities on Section 133(6)

CIT v. Simit P. Sheth
356 ITR 451 · 2013 · High Court
1,465
citing judgments

Additions for alleged bogus purchases should be restricted to the profit element, not the entire turnover. The profit element is often estimated at 12.5% of the purported bogus purchases.

CIT v. Orissa Corporation Pvt. Ltd.
159 ITR 78 · 1986 · Supreme Court
897
citing judgments

When an assessee provides the identity and address of a creditor or investor for a cash credit or share capital under Section 68, the burden shifts to the Department to establish lack of genuineness or creditworthiness, requiring it to conduct further inquiries; mere non-compliance by third parties to summons cannot be the sole basis for an adverse inference against the assessee.

Raymond Woollen Mills Ltd. v. ITO
236 ITR 34 · 1999 · Supreme Court
862
citing judgments

For reassessment proceedings under Section 148, the Assessing Officer only needs prima facie material to have a reason to believe income has escaped assessment. Conclusive proof or evaluation of the sufficiency and correctness of such material is not required at the stage of issuing the notice.

CIT v. Lovely Exports (P) Ltd.
216 CTR 195 · 2008 · Supreme Court
854
citing judgments

If an assessee company receives share application money from alleged bogus shareholders and provides their details to the Assessing Officer, no addition can be made under Section 68 in the company's hands; the Department must proceed against the shareholders by reopening their individual assessments.

CIT v. Tata Elxsi Ltd.
349 ITR 98 · 2012 · High Court
818
citing judgments

When computing deduction under Section 10A, if communication or telecommunication expenses are excluded from export turnover, they must also be excluded from total turnover to maintain consistency and apply the ordinary meaning of 'turnover' in context.

CIT v. Bholanath Poly Fab. Pvt. Ltd.
355 ITR 290 · 2013 · High Court
712
citing judgments

If an assessee makes purchases from bogus parties, but the underlying goods are genuinely acquired and sold, only the profit margin embedded in such purchases, and not the entire value of the bogus purchases, should be added to the assessee's income.

(Central)-1 v. NRA Iron & Steel (P) Ltd.
103 Taxmann.com 48 · 2019 · Supreme Court
696
citing judgments

When assessing cash credits, share capital, or loans, the assessee bears the onus to prove the identity, creditworthiness, and genuineness of transactions. This burden is not discharged merely by documentary evidence if field inquiries reveal accommodation entries or dealings with paper/shell companies.

CIT v. Daulat Ram Rawatmull
87 ITR 349 · 1973 · Supreme Court
525
citing judgments

The onus to prove that an apparent transaction or explanation is not real lies with the person who claims it to be so. If an assessee provides a plausible explanation for a transaction, the revenue must establish that the apparent transaction is not genuine.

Judgments citing Section 133(6)

Assistant Commissioner of Income Tax, Central Circle 3(4), Hyderabad vs. Zainab Investments Private Limited, Hyderabad

ITA 70/HYD/2021[2018-19]Status: DisposedITAT Hyderabad20 Feb 2025AY 2018-19

Bench: Shri Manjunatha G. & Shri K.Narsimha Charyआ.अपी. सं/Ita No.66/Hyd/2021 To 69/Hyd/2021 (निर्धारण वर्ष/A.Y: 2011-12, 2013-14, 2015-16 & 2016-17) Asst.Commissioner Of Income Tax Central Circle-3(4) Hyderabad (Appellant) Vs. M/S Zainab Investments Pvt. Ltd. Secunderabad [Pan : Aaacz4043R] (Respondent) आ.अपी.सं /Ita No.70/Hyd/2021 (निर्धारण वर्ष/A.Y: 2018-19) Asst.Commissioner Of Income Tax Central Circle-3(4) Hyderabad (Appellant) Vs. M/S Zainab Investments Pvt. Ltd. Secunderabad [Pan : Aaacz4043R] (Respondent) आ.अपी.सं /Ita No.111/Hyd/2021 (निर्धारण वर्ष/A.Y: 2018-19) M/S Zainab Investments Pvt. Ltd. Secunderabad [Pan : Aaacz4043R] (Appellant) Vs. Asst.Commissioner Of Income Tax Central Circle-3(4) Hyderabad (Respondent) निर्धारिती द्वारा / Assessee By: Shri P.Murali Mohan Rao,Ar राजस्व द्वारा / Revenue By: Shri Srinath Sadanala, Dr सुनवाई की तारीख / Date Of Hearing: 26/11/2024 घोषणा की तारीख / Date Of 20/02/2025 Pronouncement: 2

For Appellant: Shri P.Murali Mohan Rao,ARFor Respondent: Shri Srinath Sadanala, DR
Section 132Section 143(1)Section 153ASection 68

आयकर अपीलीय अधिकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A’ Bench, Hyderabad Before Shri Manjunatha G., Accountant

Assiatant Commissioner of Income Tax, Central Circle 3(4), Hyderabad vs. Zainab Investments Private Limited, Hyderabad

In the result, appeals filed by the Revenue and the assessee for the A

ITA 69/HYD/2021[2016-17]Status: DisposedITAT Hyderabad20 Feb 2025AY 2016-17

Bench: Shri Manjunatha G. & Shri K.Narsimha Charyआ.अपी.सं /Ita No.66/Hyd/2021 To 69/Hyd/2021 (निर्धारण वर्ा/A.Y: 2011-12, 2013-14, 2015-16 & 2016-17) Asst.Commissioner Of Vs. M/S Zainab Income Tax Investments Pvt. Ltd. Central Circle-3(4) Secunderabad Hyderabad [Pan : Aaacz4043R] (Appellant) (Respondent) आ.अपी.सं /Ita No.70/Hyd/2021 (निर्धारण वर्ा/A.Y: 2018-19) Asst.Commissioner Of Vs. M/S Zainab Income Tax Investments Pvt. Ltd. Central Circle-3(4) Secunderabad Hyderabad [Pan : Aaacz4043R] (Appellant) (Respondent) आ.अपी.सं /Ita No.111/Hyd/2021 (निर्धारण वर्ा/A.Y: 2018-19) M/S Zainab Investments Vs. Asst.Commissioner Of Income Tax Pvt. Ltd. Central Circle-3(4) Secunderabad Hyderabad [Pan : Aaacz4043R] (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri P.Murali Mohan Rao,Ar रधजस् व द्वधरध/Revenue By: Shri Srinath Sadanala, Dr सुिवधई की तधरीख/Date Of Hearing: 26/11/2024 घोर्णध की तधरीख/Date Of 20/02/2025 Pronouncement:

For Appellant: Shri P.Murali Mohan Rao,ARFor Respondent: Shri Srinath Sadanala, DR
Section 132Section 143(1)Section 153A

आयकर अपीलीय अधिकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A’ Bench, Hyderabad Before Shri Manjunatha G., Accountant

Assistant Commissioner of Income Tax, Central Circle 3(4), Hyderabad vs. Zainab Investments Private Limited, Hyderabad

In the result, appeals filed by the Revenue and the assessee for the A

ITA 68/HYD/2021[2015-16]Status: DisposedITAT Hyderabad20 Feb 2025AY 2015-16

Bench: Shri Manjunatha G. & Shri K.Narsimha Charyआ.अपी.सं /Ita No.66/Hyd/2021 To 69/Hyd/2021 (निर्धारण वर्ा/A.Y: 2011-12, 2013-14, 2015-16 & 2016-17) Asst.Commissioner Of Vs. M/S Zainab Income Tax Investments Pvt. Ltd. Central Circle-3(4) Secunderabad Hyderabad [Pan : Aaacz4043R] (Appellant) (Respondent) आ.अपी.सं /Ita No.70/Hyd/2021 (निर्धारण वर्ा/A.Y: 2018-19) Asst.Commissioner Of Vs. M/S Zainab Income Tax Investments Pvt. Ltd. Central Circle-3(4) Secunderabad Hyderabad [Pan : Aaacz4043R] (Appellant) (Respondent) आ.अपी.सं /Ita No.111/Hyd/2021 (निर्धारण वर्ा/A.Y: 2018-19) M/S Zainab Investments Vs. Asst.Commissioner Of Income Tax Pvt. Ltd. Central Circle-3(4) Secunderabad Hyderabad [Pan : Aaacz4043R] (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri P.Murali Mohan Rao,Ar रधजस् व द्वधरध/Revenue By: Shri Srinath Sadanala, Dr सुिवधई की तधरीख/Date Of Hearing: 26/11/2024 घोर्णध की तधरीख/Date Of 20/02/2025 Pronouncement:

For Appellant: Shri P.Murali Mohan Rao,ARFor Respondent: Shri Srinath Sadanala, DR
Section 132Section 143(1)Section 153A

आयकर अपीलीय अधिकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A’ Bench, Hyderabad Before Shri Manjunatha G., Accountant

Assiatant Commissioner of Income Tax, Central Circle-3(4), Hyderabad vs. Zainab Investments Private Limited, Hyderabad

In the result, appeals filed by the Revenue and the assessee for the A

ITA 67/HYD/2021[2013-14]Status: DisposedITAT Hyderabad20 Feb 2025AY 2013-14

Bench: Shri Manjunatha G. & Shri K.Narsimha Charyआ.अपी.सं /Ita No.66/Hyd/2021 To 69/Hyd/2021 (निर्धारण वर्ा/A.Y: 2011-12, 2013-14, 2015-16 & 2016-17) Asst.Commissioner Of Vs. M/S Zainab Income Tax Investments Pvt. Ltd. Central Circle-3(4) Secunderabad Hyderabad [Pan : Aaacz4043R] (Appellant) (Respondent) आ.अपी.सं /Ita No.70/Hyd/2021 (निर्धारण वर्ा/A.Y: 2018-19) Asst.Commissioner Of Vs. M/S Zainab Income Tax Investments Pvt. Ltd. Central Circle-3(4) Secunderabad Hyderabad [Pan : Aaacz4043R] (Appellant) (Respondent) आ.अपी.सं /Ita No.111/Hyd/2021 (निर्धारण वर्ा/A.Y: 2018-19) M/S Zainab Investments Vs. Asst.Commissioner Of Income Tax Pvt. Ltd. Central Circle-3(4) Secunderabad Hyderabad [Pan : Aaacz4043R] (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri P.Murali Mohan Rao,Ar रधजस् व द्वधरध/Revenue By: Shri Srinath Sadanala, Dr सुिवधई की तधरीख/Date Of Hearing: 26/11/2024 घोर्णध की तधरीख/Date Of 20/02/2025 Pronouncement:

For Appellant: Shri P.Murali Mohan Rao,ARFor Respondent: Shri Srinath Sadanala, DR
Section 132Section 143(1)Section 153A

आयकर अपीलीय अधिकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A’ Bench, Hyderabad Before Shri Manjunatha G., Accountant

Assistant Commissioner of Income Tax, Central Circle-3(4), Hyderabad vs. Zainab Investments Private Limited, Secunderabad

ITA 66/HYD/2021[2011-12]Status: DisposedITAT Hyderabad20 Feb 2025AY 2011-12

Bench: Shri Manjunatha G. & Shri K.Narsimha Charyआ.अपी. सं/Ita No.66/Hyd/2021 To 69/Hyd/2021 (निर्धारण वर्ष/A.Y: 2011-12, 2013-14, 2015-16 & 2016-17) Asst.Commissioner Of Income Tax Central Circle-3(4) Hyderabad Vs. M/S Zainab Investments Pvt. Ltd. Secunderabad [Pan : Aaacz4043R] (Appellant) (Respondent) आ.अपी.सं /Ita No.70/Hyd/2021 (निर्धारण वर्ष/A.Y: 2018-19) Asst.Commissioner Of Income Tax Central Circle-3(4) Hyderabad Vs. M/S Zainab Investments Pvt. Ltd. Secunderabad [Pan : Aaacz4043R] (Appellant) (Respondent) आ.अपी.सं /Ita No.111/Hyd/2021 (निर्धारण वर्ष/A.Y: 2018-19) M/S Zainab Investments Pvt. Ltd. Secunderabad [Pan : Aaacz4043R] Vs. Asst.Commissioner Of Income Tax Central Circle-3(4) Hyderabad (Appellant) (Respondent) निर्धारिती द्वारा / Assessee By: Shri P.Murali Mohan Rao,Ar राजस्व द्वारा / Revenue By: Shri Srinath Sadanala, Dr सुनवाई की तारीख / Date Of Hearing: |26/11/2024 घोषणा की तारीख / Date Of Pronouncement: 20/02/2025

For Appellant: Shri P.Murali Mohan Rao,ARFor Respondent: Shri Srinath Sadanala, DR
Section 132Section 143(1)Section 153ASection 68

आयकर अपीलीय अधिकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A’ Bench, Hyderabad Before Shri Manjunatha G., Accountant

Zainab Investments Private Limited, Secunderabad vs. Deputy Commissioner of Income Tax, Central Circle -3(4), Hyderabad

In the result, appeals filed by the Revenue and the assessee for the A

ITA 111/HYD/2021[2018-19]Status: DisposedITAT Hyderabad20 Feb 2025AY 2018-19

Bench: Shri Manjunatha G. & Shri K.Narsimha Charyआ.अपी.सं /Ita No.66/Hyd/2021 To 69/Hyd/2021 (निर्धारण वर्ा/A.Y: 2011-12, 2013-14, 2015-16 & 2016-17) Asst.Commissioner Of Vs. M/S Zainab Income Tax Investments Pvt. Ltd. Central Circle-3(4) Secunderabad Hyderabad [Pan : Aaacz4043R] (Appellant) (Respondent) आ.अपी.सं /Ita No.70/Hyd/2021 (निर्धारण वर्ा/A.Y: 2018-19) Asst.Commissioner Of Vs. M/S Zainab Income Tax Investments Pvt. Ltd. Central Circle-3(4) Secunderabad Hyderabad [Pan : Aaacz4043R] (Appellant) (Respondent) आ.अपी.सं /Ita No.111/Hyd/2021 (निर्धारण वर्ा/A.Y: 2018-19) M/S Zainab Investments Vs. Asst.Commissioner Of Income Tax Pvt. Ltd. Central Circle-3(4) Secunderabad Hyderabad [Pan : Aaacz4043R] (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri P.Murali Mohan Rao,Ar रधजस् व द्वधरध/Revenue By: Shri Srinath Sadanala, Dr सुिवधई की तधरीख/Date Of Hearing: 26/11/2024 घोर्णध की तधरीख/Date Of 20/02/2025 Pronouncement:

For Appellant: Shri P.Murali Mohan Rao,ARFor Respondent: Shri Srinath Sadanala, DR
Section 132Section 143(1)Section 153A

आयकर अपीलीय अधिकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A’ Bench, Hyderabad Before Shri Manjunatha G., Accountant

Vijakumar Jagannath Agarwal, Ahmedabad vs. Income Tax Office, Guj-C-1-104, Circle 2(1)(1), Ahmedabad

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

ITA 1985/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad19 Feb 2025AY 2017-18

Bench: Shri T.R. Senthil Kumar & Shri Makarand V. Mahadeokarआयकर अपील सं/Ita No.1985/Ahd/2024 निर्धारण वर्ष / Assessment Year : 2017-18 Vijaykumar Jagannath The Income Tax Office Agarwal बनाम / Gujarat C-1-104 V/S. B-79, Sumel Business Park Circle-2(1)(1) Behind New Cloth Market Ahmedabad - 380 015 Ahmedabad – 380 002 (अपीलार्थी/ Appellant) स्थायी लेखा सं./ Pan: Aazpa 8345 В (प्रत्यर्थी / Respondent) Assessee By: Shri Mitul A. Ruparayl, Ca Revenue By : Shri Rignesh Das, Sr.Dr सुनवाई की तारीख /Date Of Hearing : 17/02/2025 घोषणा की तारीख / Date Of Pronouncement: 19/02/2025 आदेश/Order Per Makarand V. Mahadeokar, Am: This Appeal By The Assessee Is Directed Against The Order Of The Commissioner Of Income Tax (Appeals), Nfac, Delhi [“Cit(A)"] Dated 27/09/2024, For The Assessment Year (A.Y.) 2017-18, Wherein The Cit(A) Upheld The Addition Of Rs.30,26,460/- Made By The Assessing Officer (“Ao") Under Section 69A Of The Income Tax Act, 1961 (“The Act"). 2. Following Grounds Of Appeal Are Raised By The Assessee Before Us:

For Appellant: Shri Mitul A. Ruparayl, CAFor Respondent: Shri Rignesh Das, Sr.DR
Section 69A

sales as unexplained money, particularly when Aadhaar details were submitted. The AO, even during remand proceedings, did not attempt any verification under Section 133(6) or other means to investigate the genuineness of transactions. 6. 1. The assessee has relied upon the following judicial precedents, which support his case ... material evidence to disprove the assessee's explanation. The AO made the addition solely based on suspicion, without conducting an inquiry under Section 133(6) or analyzing the assessee's past financial records. 6. 3. Given the above findings, as regards the addition of Rs.27,76,460/- representing cash deposits