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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)

Principle Commissioner O Income Tax-42, Mumbai vs. Sunil Govind Agre, Mumbai

In the result, the appeal of the revenue stands dismissed

ITA 1615/MUM/2023[2011-2012]Status: DisposedITAT Mumbai31 Oct 2023AY 2011-2012

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T.A. No.1615/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2011-12) Pr. Commissioner Of बिधम/ Sunil Govind Agre Income Tax-42 Room No.21, Plot Vs. Ito-42(1)(5), Mumbai No.255, Sankalp Society, Room No.945, 9Th Floor, Sector-2, Charkop, Kautilya Bhawan, Bkc, Kandivali, West, Bandra, East, Mumbai- Mumbai-400067. 400051. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aegpa0962H (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: None Revenue By: Shri Ganesh Rakh (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 24/08/2023 घोषणा की तारीख /Date Of Pronouncement: 31/10/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Revenue Against The Order Of The Ld. Cit(A)/Nfac, Delhi Dated 15.03.2023 For The Ay. 2012-13. 2. The Main Grievance Of The Revenue Is Against The Action Of The Ld. Cit(A) Deleting The Addition Of Rs.2,63,62,790/- Which Was Added By The Ao Since The Assessee Failed To Prove The Purchases As Genuine. & Ld Cit(A) Allowed The Appeal Of The Assessee By Restricting The Addition At Rs.4,99,264/- I.E. 0.31% Gross Profit (Gp) Of Rs.16,10,52,959/-.

For Appellant: NoneFor Respondent: Shri Ganesh Rakh (Sr. AR)
Section 133(6)Section 69C

IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI AMARJIT SINGH, AM

Maga Sai Ramalingavara Prasad Govada, Visakhapatnam vs. Assistant Commissioner of Income Tax, Circle-(1), Visakhapatnam

In the result, appeals of the assessee are allowed for statistical purpose

ITA 210/VIZ/2023[2010-11]Status: DisposedITAT Visakhapatnam31 Oct 2023AY 2010-11

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.209/Viz/2023 & 210/Viz/2023 (ननधधारण वर्ा / Assessment Year : 2010-11) Maga Sai Ramalingavara Prasad Vs. Asst.Commissioner Of Govada Income Tax [Rep.By Legal Heir Son Circle-1(1) Mr.G.Balakrishna] Visakhapatnam D.No.31-35-41, Vivekananda Colony Assam Gardens Visakhapatnam [Pan : Aappg5719B] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri G.Bala Krishna, Ar प्रत्यधथी की ओर से / Respondent By : Shri Madhukar Aves, Dr सुनवधई की तधरीख / Date Of Hearing 11.10.2023 : घोर्णध की तधरीख/Date Of Pronouncement : 31.10.2023 आदेश /O R D E R Per Shri Duvvuru Rl Reddy: These Appeals Are Filed By The Assessee’S Legal Heir, His Son, Shri G.Balakrishna Against The Orders Of Commissioner Of Income Tax (Appeals) [Cit(A)], Delhi Dated 31.05.2023. Since, The Grounds Raised In The Appeals Are Identical In Nature, These Appeals Are Clubbed, Heard Together & A Common Order Is Being Passed For The Sake Of Convenience As Under. Facts Are Extracted From I.T.A.No.209/Viz/2023. 2

For Appellant: Shri G.Bala Krishna, ARFor Respondent: Shri Madhukar Aves, DR
Section 133(6)Section 144Section 148Section 250

आयकरअपीलीयअधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री दुव्वूरु आर एल रेड्डी, न्याधयक सदस्य

Maga Sai Ramalingavara Prasad Govada, Visakhapatnam vs. Assistant Commissioner of Income Tax, Circle-1(1), Visakhapatnam

In the result, appeals of the assessee are allowed for statistical purpose

ITA 209/VIZ/2023[2010-11]Status: DisposedITAT Visakhapatnam31 Oct 2023AY 2010-11

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.209/Viz/2023 & 210/Viz/2023 (ननधधारण वर्ा / Assessment Year : 2010-11) Maga Sai Ramalingavara Prasad Vs. Asst.Commissioner Of Govada Income Tax [Rep.By Legal Heir Son Circle-1(1) Mr.G.Balakrishna] Visakhapatnam D.No.31-35-41, Vivekananda Colony Assam Gardens Visakhapatnam [Pan : Aappg5719B] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri G.Bala Krishna, Ar प्रत्यधथी की ओर से / Respondent By : Shri Madhukar Aves, Dr सुनवधई की तधरीख / Date Of Hearing 11.10.2023 : घोर्णध की तधरीख/Date Of Pronouncement : 31.10.2023 आदेश /O R D E R Per Shri Duvvuru Rl Reddy: These Appeals Are Filed By The Assessee’S Legal Heir, His Son, Shri G.Balakrishna Against The Orders Of Commissioner Of Income Tax (Appeals) [Cit(A)], Delhi Dated 31.05.2023. Since, The Grounds Raised In The Appeals Are Identical In Nature, These Appeals Are Clubbed, Heard Together & A Common Order Is Being Passed For The Sake Of Convenience As Under. Facts Are Extracted From I.T.A.No.209/Viz/2023. 2

For Appellant: Shri G.Bala Krishna, ARFor Respondent: Shri Madhukar Aves, DR
Section 133(6)Section 144Section 148Section 250

आयकरअपीलीयअधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री दुव्वूरु आर एल रेड्डी, न्याधयक सदस्य