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“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)

Kuppusamy Vadivel Selvakumar, Cuddalore vs. ITO, Ward-4, Cuddalore

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

ITA 2133/CHNY/2024[2017-18]Status: DisposedITAT Chennai23 Oct 2024AY 2017-18

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. No.2133/Chny/2024 िनधा"रण वष"/Assessment Year: 2017-18 Kuppusamy Vadivel Selvakumar, Vs. The Income Tax Officer, 1197/A Kumbakonam Road, Ward 4, Keezhakollai Marungur, Cuddalore, Cuddalore. Tamil Nadu 607 103. [Pan:Enrps9693P] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri P.M. Kathir, Advocate ""थ" की ओर से/Respondent By : Ms. Gouthami Manivasagam, Jcit सुनवाई की तारीख/ Date Of Hearing : 21.10.2024 घोषणा की तारीख /Date Of Pronouncement : 23.10.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 03.05.2024 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2017-18. 2. We Find That This Appeal Was Filed With A Delay Of 41 Days. On Perusal Of The Affidavit Along With Medical Certificate, Submissions Of The Ld. Ar & Ld. Dr, We Find The Reasons Explained By The Assessee Are 2

For Appellant: Shri P.M. Kathir, AdvocateFor Respondent: Ms. Gouthami Manivasagam, JCIT
Section 133(6)Section 143(3)Section 69A

Assessing Officer found the assessee made cash deposits in the State Bank of India, Neyveli Branch. On getting information under section 133(6) of the Income Tax Act, 1961 [“Act” in short] from the Branch Manager, the Assessing Officer issued notice to the assessee. According to the Assessing Officer, there

Greta Energy Ltd., Chennai vs. ITO, Corporate Ward-2(3), Chennai

Appeals stand allowed for statistical purposes in terms of our above order

ITA 1606/CHNY/2024[2018-19]Status: DisposedITAT Chennai22 Oct 2024AY 2018-19

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकरअपील सं./ Ita No.1563/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2018-19) Income Tax Officer M/S.Greta Energy Limited Corporate Ward-2(3) बनाम/ Old No.22, New No.34, Chennai. Balaji Nagar 1St Street, Vs. Royapettah, Chennai-600 014. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aadcg-3417-D (अपीलाथ"/Appellant) : (" थ" / Respondent) & 2. आयकरअपील सं./ Ita No.1606/Chny/2024 (िनधा9रणवष9 / Assessment Year: 2018-19) M/S.Greta Energy Limited Income Tax Officer बनाम/ Corporate Ward-2(3) Old No.22, New No.34, Balaji Nagar 1St Street, Chennai. Vs. Royapettah, Chennai-600 014. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aadcg-3417-D (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Revenue By : Shri Ashwin D Gowda (Addl.Cit)-Ld. Sr. Dr " थ"कीओरसे/ Assessee By : Shri Yeshwanth Kumar (Ca)-Ld.Ar सुनवाई की तारीख/Date Of Hearing : 22-10-2024 घोषणा की तारीख /Date Of Pronouncement : 22-10-2024 आदेश / O R D E R Manoj Kumar Aggarwal ()

For Appellant: Shri Yeshwanth Kumar (CA)-Ld.ARFor Respondent: Shri Ashwin D Gowda (Addl.CIT)-Ld. Sr. DR
Section 133(6)Section 143(3)Section 147Section 69CSection 80

आयकर अपीलीय अिधकरण ‘ए’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI माननीय +ी मनोज कुमार