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“evidentiary value”

Natural JusticeEvidenceEvidence5,387 judgments

The decision most relied on for evidentiary value is Kishanchand Chellaram v. CIT (125 ITR 713), cited in 962 judgments on BharatTax.

Leading authorities on evidentiary value

Kishanchand Chellaram v. CIT
125 ITR 713 · 1980 · Supreme Court
962
citing judgments

Adverse material or evidence collected by the Assessing Officer behind the assessee's back, without providing it to the assessee or affording an opportunity for cross-examination, has no evidentiary value and cannot be relied upon to make additions.

Pullangode Rubber Produce Co. Ltd. v. State of Kerala
91 ITR 18 · 1973 · Supreme Court
666
citing judgments

Admissions, whether made through entries in account books or statements, are important pieces of evidence but are not conclusive. An assessee has the right to demonstrate that an admission made by them is incorrect or can be retracted.

CIT v. S. Khader Khan Son
352 ITR 480 · 2013 · Supreme Court
581
citing judgments

Statements recorded during a survey under Section 133A do not have evidentiary value as Section 133A does not empower examination on oath. Consequently, additions to income cannot be made solely based on such uncorroborated statements without other credible evidence.

Society v. UOI
394 ITR 220 · 2017 · Supreme Court
493
citing judgments

Uncorroborated loose papers or documents found during a search operation have no evidentiary value and cannot be the sole basis for determining undisclosed income. Additions based on such material require independent evidence to establish trustworthiness and a direct link to the assessee.

CIT v. S. Khader Khan Son
300 ITR 157 · 2008 · High Court
452
citing judgments

A statement recorded under duress during a survey, if subsequently retracted, has no evidentiary value and cannot be the sole basis for an income-tax assessment; the assessment should instead rely on audited accounts.

CBI v. V.C. Shukla
3 SCC 410 · 1998 · Supreme Court
442
citing judgments

Loose sheets of paper, excel sheets, or diaries, often referred to as 'dumb documents,' are wholly irrelevant as evidence and not admissible under Section 34 of the Evidence Act if they lack evidentiary value. Additions to income cannot be made solely based on such documents without corroborating, reliable, and admissible evidence supported by other circumstances.

Omar Salay Mohamed Sait v. CIT
37 ITR 151 · 1959 · Supreme Court
372
citing judgments

An income tax assessment or addition cannot be made based solely on suspicion, surmises, or conjectures. The income tax department requires evidence or material to justify an addition, as suspicion, however strong, does not constitute proof.

CIT v. R. Nalini Devi ITTA 232 of 2013 (A. P)
294 ITR 49 · 2007 · Supreme Court
299
citing judgments

Additions to income cannot be made solely based on uncorroborated third-party statements, documents, or loose sheets seized during a search, and such evidence requires the assessee to be provided with an opportunity for cross-examination.

Judgments citing evidentiary value

DCIT Central Circle 2(4), Chennai vs. Shri Vivek Papisetty, Chennai

The appeal of the revenue stand dismissed

ITA 405/CHNY/2023[2015-16]Status: DisposedITAT Chennai02 Apr 2024AY 2015-16

Bench: Hon’Ble Shri V. Durga Rao, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.405/Chny/2023 (िनधा"रण वष" / Assessment Year: 2015-16) Dcit Shri Vivek Papisetty बनाम Central Circle-2(4) No.17/184, Y Block, First Street, 6Th Main Road, Anna Nagar, Chennai. / Vs. Chennai-600 040. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Brcpp-6180-N (अपीलाथ"/Appellant) : (!"थ" / Respondent) & 2. Cross Objection No.19/Chny/2023 (In Ita No.405/Chny/2023) (िनधा"रण वष" / Assessment Year: 2015-16) बनाम/ Shri Vivek Papisetty Dcit No.17/184, Y Block, First Street, Vs. Central Circle-1(4) 6Th Main Road, Anna Nagar, Chennai. Chennai-600 040. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Brcpp-6180-N (अपीलाथ"/Cross Objector) : (!"थ" / Respondent) अपीलाथ"कीओरसे/ Revenue By : Shri V. Nandakumar (Cit)- Ld. Dr !"थ"कीओरसे/ Assessee By : Shri Y. Sridhar (Fca)-Ld. Ar सुनवाईकीतारीख/Date Of Hearing : 10-01-2024 घोषणाकीतारीख /Date Of Pronouncement : 02-04-2024 आदेश / O R D E R Per Bench 1.1 Aforesaid Appeal By Revenue For Assessment Year (Ay) 2015-16 Arises Out Of An Order Passed By Learned Commissioner Of Income Tax

For Appellant: Shri Y. Sridhar (FCA)-Ld. ARFor Respondent: Shri V. Nandakumar (CIT)- Ld. DR
Section 143(3)

relevant to the assessment year 2015- 16 only. 2.1 Having confirmed the nature of transaction, identity of payer and payee, modes of payment and evidentiary value of loose sheet, the Ld. CIT(A) erred in deleting the addition on the ground that there are no dates mentioned in the loose ... thus becoming a dumb document, cannot be relied upon and no adverse inference can be drawn on such a document, as it has no evidentiary value. 5. The learned CIT(Appeals) ought to have appreciated that the addition cannot be sustained only on the basis of a dumb document

DCIT, Central Circle-2.4, Chennai vs. Shri P. Rama Mohan Rao, Chennai

Accordingly, cross- objections for AYs 2015-16 and 2016-17 stands dismissed

ITA 225/CHNY/2023[2017-18]Status: DisposedITAT Chennai02 Apr 2024AY 2017-18

Bench: Hon’Ble Shri V. Durga Rao, Jmand Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./ Ita No.223/Chny/2023 (िनधा"रणवष" / Assessment Year: 2015-16) & 2. आयकरअपीलसं./ Ita No.224/Chny/2023 (िनधा"रणवष" / Assessment Year: 2016-17) & 3. आयकरअपीलसं./ Ita No.225/Chny/2023 (िनधा"रणवष" / Assessment Year: 2017-18) Dcit Shri P. Rama Mohan Rao बनाम Central Circle-2(4) No.17/184, Y Block, First Street, 6Th Main Road, Anna Nagar, Chennai. / Vs. Chennai-600 040. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aafpr-2074-N (अपीलाथ"/Appellant) : (!"थ" / Respondent) & 4. Cross Objection No.10/Chny/2023 (In Ita No.223/Chny/2023) (िनधा"रण वष" / Assessment Year: 2015-16) & 5. Cross Objection No.11/Chny/2023 (In Ita No.224/Chny/2023) (िनधा"रण वष" / Assessment Year: 2016-17) & 6. Cross Objection No.12/Chny/2023 (In Ita No.225/Chny/2023) (िनधा"रण वष" / Assessment Year: 2017-18 बनाम/ Dcit Shri P. Rama Mohan Rao No.17/184, Y Block, First Street, Central Circle-1(4)

For Appellant: Shri Y. Sridhar (FCA)-Ld. ARFor Respondent: Shri V. Nandakumar (CIT)- Ld. DR
Section 144

obvious reasons. 2.3. The Ld.CIT(A) erred in holding that such seized material is a document with scant details does not have any evidentiary value in respect of entries found therein without any corroborative evidence, without appreciating that the entries found in the seized materials were in the form maintained ... Ld.CIT(A) failed to appreciate that the addition has been made on the basis of sworn statement recorded u/s.132(4) on 10.12.2016 which has evidentiary value. Shri Srinivasulu retracted his sworn statement after a gap of 106 days, which is only an afterthought. It is held in various decisions that

DCIT, Central Circle-2.4, Chennai vs. Shri P. Rama Mohan Rao, Chennai

Accordingly, cross- objections for AYs 2015-16 and 2016-17 stands dismissed

ITA 224/CHNY/2023[2016-17]Status: DisposedITAT Chennai02 Apr 2024AY 2016-17

Bench: Hon’Ble Shri V. Durga Rao, Jmand Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./ Ita No.223/Chny/2023 (िनधा"रणवष" / Assessment Year: 2015-16) & 2. आयकरअपीलसं./ Ita No.224/Chny/2023 (िनधा"रणवष" / Assessment Year: 2016-17) & 3. आयकरअपीलसं./ Ita No.225/Chny/2023 (िनधा"रणवष" / Assessment Year: 2017-18) Dcit Shri P. Rama Mohan Rao बनाम Central Circle-2(4) No.17/184, Y Block, First Street, 6Th Main Road, Anna Nagar, Chennai. / Vs. Chennai-600 040. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aafpr-2074-N (अपीलाथ"/Appellant) : (!"थ" / Respondent) & 4. Cross Objection No.10/Chny/2023 (In Ita No.223/Chny/2023) (िनधा"रण वष" / Assessment Year: 2015-16) & 5. Cross Objection No.11/Chny/2023 (In Ita No.224/Chny/2023) (िनधा"रण वष" / Assessment Year: 2016-17) & 6. Cross Objection No.12/Chny/2023 (In Ita No.225/Chny/2023) (िनधा"रण वष" / Assessment Year: 2017-18 बनाम/ Dcit Shri P. Rama Mohan Rao No.17/184, Y Block, First Street, Central Circle-1(4)

For Appellant: Shri Y. Sridhar (FCA)-Ld. ARFor Respondent: Shri V. Nandakumar (CIT)- Ld. DR
Section 144

obvious reasons. 2.3. The Ld.CIT(A) erred in holding that such seized material is a document with scant details does not have any evidentiary value in respect of entries found therein without any corroborative evidence, without appreciating that the entries found in the seized materials were in the form maintained ... Ld.CIT(A) failed to appreciate that the addition has been made on the basis of sworn statement recorded u/s.132(4) on 10.12.2016 which has evidentiary value. Shri Srinivasulu retracted his sworn statement after a gap of 106 days, which is only an afterthought. It is held in various decisions that

DCIT, Central Circle-2.4, Chennai vs. Shri P. Rama Mohan Rao, Chennai

Accordingly, cross- objections for AYs 2015-16 and 2016-17 stands dismissed

ITA 223/CHNY/2023[2015-16]Status: DisposedITAT Chennai02 Apr 2024AY 2015-16

Bench: Hon’Ble Shri V. Durga Rao, Jmand Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./ Ita No.223/Chny/2023 (िनधा"रणवष" / Assessment Year: 2015-16) & 2. आयकरअपीलसं./ Ita No.224/Chny/2023 (िनधा"रणवष" / Assessment Year: 2016-17) & 3. आयकरअपीलसं./ Ita No.225/Chny/2023 (िनधा"रणवष" / Assessment Year: 2017-18) Dcit Shri P. Rama Mohan Rao बनाम Central Circle-2(4) No.17/184, Y Block, First Street, 6Th Main Road, Anna Nagar, Chennai. / Vs. Chennai-600 040. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aafpr-2074-N (अपीलाथ"/Appellant) : (!"थ" / Respondent) & 4. Cross Objection No.10/Chny/2023 (In Ita No.223/Chny/2023) (िनधा"रण वष" / Assessment Year: 2015-16) & 5. Cross Objection No.11/Chny/2023 (In Ita No.224/Chny/2023) (िनधा"रण वष" / Assessment Year: 2016-17) & 6. Cross Objection No.12/Chny/2023 (In Ita No.225/Chny/2023) (िनधा"रण वष" / Assessment Year: 2017-18 बनाम/ Dcit Shri P. Rama Mohan Rao No.17/184, Y Block, First Street, Central Circle-1(4)

For Appellant: Shri Y. Sridhar (FCA)-Ld. ARFor Respondent: Shri V. Nandakumar (CIT)- Ld. DR
Section 144

obvious reasons. 2.3. The Ld.CIT(A) erred in holding that such seized material is a document with scant details does not have any evidentiary value in respect of entries found therein without any corroborative evidence, without appreciating that the entries found in the seized materials were in the form maintained ... Ld.CIT(A) failed to appreciate that the addition has been made on the basis of sworn statement recorded u/s.132(4) on 10.12.2016 which has evidentiary value. Shri Srinivasulu retracted his sworn statement after a gap of 106 days, which is only an afterthought. It is held in various decisions that

DCIT, Central Circle-2.4, Chennai vs. Shri Vivek Papisetty, Chennai

In the result, the appeal of the revenue stand dismissed

ITA 212/CHNY/2023[2017-18]Status: DisposedITAT Chennai02 Apr 2024AY 2017-18

Bench: Hon’Ble Shri V. Durga Rao, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.212/Chny/2023 (िनधा"रण वष" / Assessment Year: 2017-18) Dcit Shri Vivek Papisetty बनाम Central Circle-2(4) No.17/184, Y Block, First Street, 6Th Main Road, Anna Nagar, Chennai. / Vs. Chennai-600 040. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Brcpp-6180-N (अपीलाथ"/Appellant) : (!"थ" / Respondent) & 2. Cross Objection No.9/Chny/2023 (In Ita No.212/Chny/2023) (िनधा"रण वष" / Assessment Year: 2017-18) बनाम/ Shri Vivek Papisetty Dcit No.17/184, Y Block, First Street, Vs. Central Circle-1(4) 6Th Main Road, Anna Nagar, Chennai. Chennai-600 040. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Brcpp-6180-N (अपीलाथ"/Cross Objector) : (!"थ" / Respondent) अपीलाथ"कीओरसे/ Revenue By : Shri V. Nandakumar (Cit)- Ld. Dr !"थ"कीओरसे/ Assessee By : Shri Y. Sridhar (Fca)-Ld. Ar सुनवाईकीतारीख/Date Of Hearing : 10-01-2024 घोषणाकीतारीख /Date Of Pronouncement : 02-04-2024 आदेश / O R D E R Per Bench 1.1 Aforesaid Appeal By Revenue For Assessment Year (Ay) 2017-18 Arises Out Of An Order Passed By Learned Commissioner Of Income Tax

For Appellant: Shri Y. Sridhar (FCA)-Ld. ARFor Respondent: Shri V. Nandakumar (CIT)- Ld. DR
Section 132Section 132(4)Section 143(3)

Ld.CIT(A) erred in holding that such seized material is liable to be treated as dumb document which does not have any evidentiary value in respect of entries found therein without any corroborative evidence, without appreciating that the entries found in the seized materials were in the form maintained systematically ... Ld.CIT(A) failed to appreciate that the addition has been made on the basis of sworn statement recorded u/s.132(4) on 10.12.2016 which has evidentiary value. Shri. Srinivasulu retracted his sworn statement after a gap of 106 days, which is only an afterthought. It is held in various decisions that

DCIT, Central Circle-2.4, Chennai vs. Shri Vivek Papisetty, Chennai

The appeal of the revenue stands dismissed

ITA 211/CHNY/2023[2016-17]Status: DisposedITAT Chennai02 Apr 2024AY 2016-17

Bench: Hon’Ble Shri V. Durga Rao, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.211/Chny/2023 (िनधा"रण वष" / Assessment Year: 2016-17) Dcit Shri Vivek Papisetty बनाम Central Circle-2(4) No.17/184, Y Block, First Street, 6Th Main Road, Anna Nagar, Chennai. / Vs. Chennai-600 040. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Brcpp-6180-N (अपीलाथ"/Appellant) : (!"थ" / Respondent) & 2. Cross Objection No.8/Chny/2023 (In Ita No.211/Chny/2023) (िनधा"रण वष" / Assessment Year: 2016-17) बनाम/ Shri Vivek Papisetty Dcit No.17/184, Y Block, First Street, Vs. Central Circle-1(4) 6Th Main Road, Anna Nagar, Chennai. Chennai-600 040. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Brcpp-6180-N (अपीलाथ"/Cross Objector) : (!"थ" / Respondent) अपीलाथ"कीओरसे/ Revenue By : Shri V. Nandakumar (Cit)- Ld. Dr !"थ"कीओरसे/ Assessee By : Shri Y. Sridhar (Fca)-Ld. Ar सुनवाईकीतारीख/Date Of Hearing : 10-01-2024 घोषणाकीतारीख /Date Of Pronouncement : 02-04-2024 आदेश / O R D E R Per Bench 1.1 Aforesaid Appeal By Revenue For Assessment Year (Ay) 2016-17 Arises Out Of An Order Passed By Learned Commissioner Of Income Tax

For Appellant: Shri Y. Sridhar (FCA)-Ld. ARFor Respondent: Shri V. Nandakumar (CIT)- Ld. DR
Section 132Section 143(3)

Ld.CIT(A) erred in holding that such seized material is liable to be treated as dumb document which does not have any evidentiary value in respect of entries found therein without any corroborative evidence, without appreciating that the entries found in the seized materials were in the form maintained systematically ... Ld.CIT(A) failed to appreciate that the addition has been made on the basis of sworn statement recorded u/s.132(4) on 10.12.2016 which has evidentiary value. Shri. Srinivasulu retracted his sworn statement after a gap of 106 days, which is only an afterthought. It is held in various decisions that

Tikkavarapu Venkatram Reddy, Hyderabad vs. Dy. Commissioner of Income Tax, Circle-16(2), Hyderabad

In the result, appeal filed by the assessee for the A

ITA 1841/HYD/2019[2010-11]Status: DisposedITAT Hyderabad27 Mar 2024AY 2010-11

Bench: Shri R.K. Panda, Vice- & Shri Laliet Kumarआ.अपी.सं /Ita Nos.1836 To 1838/Hyd/2019 (िनधा"रण वष"/Assessment Years: 2008-09 To 2010-11) Shri Tikkavarapu Vinayak Vs. Dy. C. I. T. Ravi Reddy Circle 16(2) Hyderabad Hyderabad Pan:Abapt1371Q (Appellant) (Respondent) आ.अपी.सं /Ita Nos.1839 To 1841/Hyd/2019 (िनधा"रण वष"/Assessment Years: 2008-09 To 2010-11) Shri Tikkavarapu Venkata Vs. Dy. C. I. T. Ram Reddy Circle 16(2) Hyderabad Hyderabad Pan:Aawpt6892M (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Advocate B Shanti Kumar राज" व "ारा/Revenue By:: Smt. Sheetal Sarin, Dr सुनवाई की तारीख/Date Of Hearing: 26/03/2024 घोषणा की तारीख/Pronouncement: 27/03/2024 आदेश/Order Per Bench: These Six Appeals Filed By Both Assessees Are Directed Against The Separate Orders Dated 23.09.2019 Of The Learned Cit (A)-4, Hyderabad Relating To A.Ys. 2008-09 To 2010-11 Respectively. Since Common Issues Are Involved In All These Appeals, For The Sake Of Convenience, These Were Heard Together & Are Being Disposed Of By This Common Order.

For Appellant: Advocate B Shanti KumarFor Respondent: : Smt. Sheetal Sarin, DR
Section 132Section 143(1)Section 147Section 148

Tikkavarapu Vinayak Ravi Reddy 9.1 Further, it is to mention that the evidence gathered during the search proceedings have great evidentiary value and the same can be used as evidence in court of law. It shows the significance and importance of evidences gathered during the search proceedings, viz., sworn statements

Tikkavarapu Venkatram Reddy, Hyderabad vs. Dy. Commissioner of Income Tax, Circle-16(2), Hyderabad

In the result, appeal filed by the assessee for the A

ITA 1840/HYD/2019[2009-10]Status: DisposedITAT Hyderabad27 Mar 2024AY 2009-10

Bench: Shri R.K. Panda, Vice- & Shri Laliet Kumarआ.अपी.सं /Ita Nos.1836 To 1838/Hyd/2019 (िनधा"रण वष"/Assessment Years: 2008-09 To 2010-11) Shri Tikkavarapu Vinayak Vs. Dy. C. I. T. Ravi Reddy Circle 16(2) Hyderabad Hyderabad Pan:Abapt1371Q (Appellant) (Respondent) आ.अपी.सं /Ita Nos.1839 To 1841/Hyd/2019 (िनधा"रण वष"/Assessment Years: 2008-09 To 2010-11) Shri Tikkavarapu Venkata Vs. Dy. C. I. T. Ram Reddy Circle 16(2) Hyderabad Hyderabad Pan:Aawpt6892M (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Advocate B Shanti Kumar राज" व "ारा/Revenue By:: Smt. Sheetal Sarin, Dr सुनवाई की तारीख/Date Of Hearing: 26/03/2024 घोषणा की तारीख/Pronouncement: 27/03/2024 आदेश/Order Per Bench: These Six Appeals Filed By Both Assessees Are Directed Against The Separate Orders Dated 23.09.2019 Of The Learned Cit (A)-4, Hyderabad Relating To A.Ys. 2008-09 To 2010-11 Respectively. Since Common Issues Are Involved In All These Appeals, For The Sake Of Convenience, These Were Heard Together & Are Being Disposed Of By This Common Order.

For Appellant: Advocate B Shanti KumarFor Respondent: : Smt. Sheetal Sarin, DR
Section 132Section 143(1)Section 147Section 148

Tikkavarapu Vinayak Ravi Reddy 9.1 Further, it is to mention that the evidence gathered during the search proceedings have great evidentiary value and the same can be used as evidence in court of law. It shows the significance and importance of evidences gathered during the search proceedings, viz., sworn statements

Tikkavarapu Venkatram Reddy, Hyderabad vs. Dy. Commissioner of Income Tax, Circle-16(2), Hyderabad

In the result, appeal filed by the assessee for the A

ITA 1839/HYD/2019[2008-09]Status: DisposedITAT Hyderabad27 Mar 2024AY 2008-09

Bench: Shri R.K. Panda, Vice- & Shri Laliet Kumarआ.अपी.सं /Ita Nos.1836 To 1838/Hyd/2019 (िनधा"रण वष"/Assessment Years: 2008-09 To 2010-11) Shri Tikkavarapu Vinayak Vs. Dy. C. I. T. Ravi Reddy Circle 16(2) Hyderabad Hyderabad Pan:Abapt1371Q (Appellant) (Respondent) आ.अपी.सं /Ita Nos.1839 To 1841/Hyd/2019 (िनधा"रण वष"/Assessment Years: 2008-09 To 2010-11) Shri Tikkavarapu Venkata Vs. Dy. C. I. T. Ram Reddy Circle 16(2) Hyderabad Hyderabad Pan:Aawpt6892M (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Advocate B Shanti Kumar राज" व "ारा/Revenue By:: Smt. Sheetal Sarin, Dr सुनवाई की तारीख/Date Of Hearing: 26/03/2024 घोषणा की तारीख/Pronouncement: 27/03/2024 आदेश/Order Per Bench: These Six Appeals Filed By Both Assessees Are Directed Against The Separate Orders Dated 23.09.2019 Of The Learned Cit (A)-4, Hyderabad Relating To A.Ys. 2008-09 To 2010-11 Respectively. Since Common Issues Are Involved In All These Appeals, For The Sake Of Convenience, These Were Heard Together & Are Being Disposed Of By This Common Order.

For Appellant: Advocate B Shanti KumarFor Respondent: : Smt. Sheetal Sarin, DR
Section 132Section 143(1)Section 147Section 148

Tikkavarapu Vinayak Ravi Reddy 9.1 Further, it is to mention that the evidence gathered during the search proceedings have great evidentiary value and the same can be used as evidence in court of law. It shows the significance and importance of evidences gathered during the search proceedings, viz., sworn statements

Tikkavarapu Vinayak Ravi Reddy, Hyderabad vs. Dy. Commissioner of Income Tax, Circle-16(2), Hyderabad

In the result, appeal filed by the assessee for the A

ITA 1838/HYD/2019[2010-11]Status: DisposedITAT Hyderabad27 Mar 2024AY 2010-11

Bench: Shri R.K. Panda, Vice- & Shri Laliet Kumarआ.अपी.सं /Ita Nos.1836 To 1838/Hyd/2019 (िनधा"रण वष"/Assessment Years: 2008-09 To 2010-11) Shri Tikkavarapu Vinayak Vs. Dy. C. I. T. Ravi Reddy Circle 16(2) Hyderabad Hyderabad Pan:Abapt1371Q (Appellant) (Respondent) आ.अपी.सं /Ita Nos.1839 To 1841/Hyd/2019 (िनधा"रण वष"/Assessment Years: 2008-09 To 2010-11) Shri Tikkavarapu Venkata Vs. Dy. C. I. T. Ram Reddy Circle 16(2) Hyderabad Hyderabad Pan:Aawpt6892M (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Advocate B Shanti Kumar राज" व "ारा/Revenue By:: Smt. Sheetal Sarin, Dr सुनवाई की तारीख/Date Of Hearing: 26/03/2024 घोषणा की तारीख/Pronouncement: 27/03/2024 आदेश/Order Per Bench: These Six Appeals Filed By Both Assessees Are Directed Against The Separate Orders Dated 23.09.2019 Of The Learned Cit (A)-4, Hyderabad Relating To A.Ys. 2008-09 To 2010-11 Respectively. Since Common Issues Are Involved In All These Appeals, For The Sake Of Convenience, These Were Heard Together & Are Being Disposed Of By This Common Order.

For Appellant: Advocate B Shanti KumarFor Respondent: : Smt. Sheetal Sarin, DR
Section 132Section 143(1)Section 147Section 148

Tikkavarapu Vinayak Ravi Reddy 9.1 Further, it is to mention that the evidence gathered during the search proceedings have great evidentiary value and the same can be used as evidence in court of law. It shows the significance and importance of evidences gathered during the search proceedings, viz., sworn statements

Tikkavarapu Vinayak Ravi Reddy, Hyderabad vs. Dy. Commissioner of Income Tax, Circle-16(2), Hyderabad

In the result, appeal filed by the assessee for the A

ITA 1836/HYD/2019[2008-09]Status: DisposedITAT Hyderabad27 Mar 2024AY 2008-09

Bench: Shri R.K. Panda, Vice- & Shri Laliet Kumarआ.अपी.सं /Ita Nos.1836 To 1838/Hyd/2019 (िनधा"रण वष"/Assessment Years: 2008-09 To 2010-11) Shri Tikkavarapu Vinayak Vs. Dy. C. I. T. Ravi Reddy Circle 16(2) Hyderabad Hyderabad Pan:Abapt1371Q (Appellant) (Respondent) आ.अपी.सं /Ita Nos.1839 To 1841/Hyd/2019 (िनधा"रण वष"/Assessment Years: 2008-09 To 2010-11) Shri Tikkavarapu Venkata Vs. Dy. C. I. T. Ram Reddy Circle 16(2) Hyderabad Hyderabad Pan:Aawpt6892M (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Advocate B Shanti Kumar राज" व "ारा/Revenue By:: Smt. Sheetal Sarin, Dr सुनवाई की तारीख/Date Of Hearing: 26/03/2024 घोषणा की तारीख/Pronouncement: 27/03/2024 आदेश/Order Per Bench: These Six Appeals Filed By Both Assessees Are Directed Against The Separate Orders Dated 23.09.2019 Of The Learned Cit (A)-4, Hyderabad Relating To A.Ys. 2008-09 To 2010-11 Respectively. Since Common Issues Are Involved In All These Appeals, For The Sake Of Convenience, These Were Heard Together & Are Being Disposed Of By This Common Order.

For Appellant: Advocate B Shanti KumarFor Respondent: : Smt. Sheetal Sarin, DR
Section 132Section 143(1)Section 147Section 148

Tikkavarapu Vinayak Ravi Reddy 9.1 Further, it is to mention that the evidence gathered during the search proceedings have great evidentiary value and the same can be used as evidence in court of law. It shows the significance and importance of evidences gathered during the search proceedings, viz., sworn statements

DCIT, Central Circle-2(3), Chennai vs. M/S Bsr Builders Engineers & Contractors, Chennai

In the result, both the appeals filed by the Revenue in ITA

ITA 734/CHNY/2023[2015-16]Status: DisposedITAT Chennai27 Mar 2024AY 2015-16

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita Nos.:732, 733 & 734/Chny/2023 िनधा"रण वष" /Assessment Years: 2013-14, 2014-15 & 2015-16 & C.O Nos.34, 35 & 36/Chny/2023 [In I.T.A. Nos.732, 733 & 734/Chny/2023] The Dcit, M/S. Bsr Builders Central Circle 2(3), Vs. Engineers & Contractors, Chennai. No.28, Tank Bund Road, Nungambakkam, Chennai – 600 034. Pan: Aagfb 7140N (अपीलाथ"/Appellant) (Respondent / Cross Objector) राज" की ओर से /Revenue By : Shri V. Nandakumar, Cit िनधा"रती की ओर से/Assessee By : Shri G. Baskar & Shri P.M. Kathir, Advocates सुनवाई क" तारीख/Date Of Hearing : 05.02.2024 घोषणा क" तारीख/Date Of Pronouncement : 27.03.2024

For Appellant: Shri G. Baskar & Shri P.M. KathirFor Respondent: Shri V. Nandakumar, CIT
Section 132Section 143(3)Section 153Section 153ASection 153CSection 250(2)

statement of Mr. Jindal, which according to them is the incriminating material discovered during the search action. This statement certainly has the evidentiary value and relevance as contemplated under the explanation to section 132(4) of the Act. However, this statement cannot, on a standalone basis, without reference

DCIT, Central Circle-2(3), Chennai vs. M/S Bsr Builders Engineers & Contractors, Chennai

In the result, both the appeals filed by the Revenue in ITA

ITA 733/CHNY/2023[2014-15]Status: DisposedITAT Chennai27 Mar 2024AY 2014-15

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita Nos.:732, 733 & 734/Chny/2023 िनधा"रण वष" /Assessment Years: 2013-14, 2014-15 & 2015-16 & C.O Nos.34, 35 & 36/Chny/2023 [In I.T.A. Nos.732, 733 & 734/Chny/2023] The Dcit, M/S. Bsr Builders Central Circle 2(3), Vs. Engineers & Contractors, Chennai. No.28, Tank Bund Road, Nungambakkam, Chennai – 600 034. Pan: Aagfb 7140N (अपीलाथ"/Appellant) (Respondent / Cross Objector) राज" की ओर से /Revenue By : Shri V. Nandakumar, Cit िनधा"रती की ओर से/Assessee By : Shri G. Baskar & Shri P.M. Kathir, Advocates सुनवाई क" तारीख/Date Of Hearing : 05.02.2024 घोषणा क" तारीख/Date Of Pronouncement : 27.03.2024

For Appellant: Shri G. Baskar & Shri P.M. KathirFor Respondent: Shri V. Nandakumar, CIT
Section 132Section 143(3)Section 153Section 153ASection 153CSection 250(2)

statement of Mr. Jindal, which according to them is the incriminating material discovered during the search action. This statement certainly has the evidentiary value and relevance as contemplated under the explanation to section 132(4) of the Act. However, this statement cannot, on a standalone basis, without reference

DCIT, Central Circle-2(3), Chennai vs. M/S Bsr Builders Engineers & Contractors, Chennai

In the result, both the appeals filed by the Revenue in ITA

ITA 732/CHNY/2023[2013-14]Status: DisposedITAT Chennai27 Mar 2024AY 2013-14

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita Nos.:732, 733 & 734/Chny/2023 िनधा"रण वष" /Assessment Years: 2013-14, 2014-15 & 2015-16 & C.O Nos.34, 35 & 36/Chny/2023 [In I.T.A. Nos.732, 733 & 734/Chny/2023] The Dcit, M/S. Bsr Builders Central Circle 2(3), Vs. Engineers & Contractors, Chennai. No.28, Tank Bund Road, Nungambakkam, Chennai – 600 034. Pan: Aagfb 7140N (अपीलाथ"/Appellant) (Respondent / Cross Objector) राज" की ओर से /Revenue By : Shri V. Nandakumar, Cit िनधा"रती की ओर से/Assessee By : Shri G. Baskar & Shri P.M. Kathir, Advocates सुनवाई क" तारीख/Date Of Hearing : 05.02.2024 घोषणा क" तारीख/Date Of Pronouncement : 27.03.2024

For Appellant: Shri G. Baskar & Shri P.M. KathirFor Respondent: Shri V. Nandakumar, CIT
Section 132Section 143(3)Section 153Section 153ASection 153CSection 250(2)

statement of Mr. Jindal, which according to them is the incriminating material discovered during the search action. This statement certainly has the evidentiary value and relevance as contemplated under the explanation to section 132(4) of the Act. However, this statement cannot, on a standalone basis, without reference