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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)

Ial Logistics India Private Limited, Mumbai vs. DCIT Circle- 5(2)(1), Mumbai

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

ITA 793/MUM/2023[2011-12]Status: DisposedITAT Mumbai12 Dec 2023AY 2011-12

Bench: Shri Aby T. Varkey, Jm & Shri S Rifaur Rahman, Am आयकर अपील सं/ I.T.A. No.793/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2011-12) Ial Logistics India Pvt. बिधम/ Dcit, Circle-5(2)(1) Ltd. Mumbai. Vs. 6Th Floor, Kalpataru Court, C Gidwani Marg, Chembur, Mumbai-400074. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaacm3123B (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: None Revenue By: Shri S. N Kabra (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 28/11/2023 घोषणा की तारीख /Date Of Pronouncement: 12/12/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Assessee Company Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)/(Nfac), Delhi Dated 25.01.2023 For The Assessment Year 2011-12. 2. None Appeared For Assessee. However A Perusal Of The Records Reveals That The Main Grievance Of The Assessee Is Against The Action Of The Ld. Cit(A) Upholding The Addition Of Rs.8,27,200/- As Undisclosed Business Income.

For Appellant: NoneFor Respondent: Shri S. N Kabra (Sr. AR)
Section 143(1)Section 147Section 148

IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI S RIFAUR RAHMAN

Savita Mercantiles Pvt Ltd., Mumbai vs. Income Tax Officer-3(3)(2), Mumbai

In the result, the appeal of the assessee is allowed

ITA 168/MUM/2023[2009-10]Status: DisposedITAT Mumbai12 Dec 2023AY 2009-10

Bench: Shri Aby T. Varkey, Jm & Shri S Rifaur Rahman, Am आयकर अपील सं/ I.T.A. No.168/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2009-10) Savita Mercantiles Pvt. Ltd. बिधम/ Ito-3(3)(2) 83, A Wing, Mittal Tower, Aaykar Bhavan, Maharshi Vs. Nariman Point, Mumbai- Karve Road, New Marine 400021. Lines, Churchgate, Maharashtra-400020. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aahcs9614G (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Viraj Mehta Revenue By: Shri S. N. Kabra (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 28/11/2023 घोषणा की तारीख /Date Of Pronouncement: 12/12/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Assessee Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)/(Nfac), Delhi Dated 03.01.2023 For The Assessment Year 2009-10. 2. The Main Grievance Of The Assessee Is Against The Action Of The Ld. Cit(A) Confirming The Addition Of Rs.45,00,000/- Made By The Ao On Account Of Receipt Of Share Application Money Only On The Basis Of Statement Given By Shri Pravin Kumar Jain.

For Appellant: Shri Viraj MehtaFor Respondent: Shri S. N. Kabra (Sr. AR)
Section 132Section 133(6)Section 183(6)

IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI S RIFAUR RAHMAN