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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

Jaswinder Singh Bains Alia Jazzy B, Jalandhar vs. D.C.I.T, Central Circle - II, Jalandhar

In the result, the appeals of the assessee are allowed

ITA 337/ASR/2017[2007-08]Status: DisposedITAT Amritsar27 Mar 2019AY 2007-08

Bench: Sh. N. S. Saini & Sh. N. K. Choudhryita No. 337/Asr./2017 : Asstt. Year : 2007-08 Ita No. 338/Asr./2017 : Asstt. Year : 2008-09 Ita No. 339/Asr./2017 : Asstt. Year : 2009-10 Ita No. 340/Asr./2017 : Asstt. Year : 2010-11 Ita No. 341/Asr./2017 : Asstt. Year : 2013-14 Jaswinder Singh Bains Alia Vs Dy. Commissioner Of Income Jazzy B, 10, Seiyu Complex, Tax, Central Circle-Ii, Model Town, Jalandhar Jalandhar (Appellant) (Respondent) Pan No. Amzps7517F Assessee By : Sh. J. S. Bhasin, Adv. Revenue By : Sh. M. P. Singh, Cit Dr Date Of Hearing :21.02.2019 Date Of Pronouncement : 28.03.2019 Order Per N. S. Saini: These Are The Appeals Filed By The Assessee Against The Order Of Cit(A)-1, Jalandhar All Dated 14.03.2017 For The Assessment Years 2007-08, 2008-09, 2009-10, 2010-11 & 2013-14. 2. The Assessee Has Raised Additional Ground Of Appeal In The Assessment Years 2007-08 & 2008-09 Which Reads As Under: “That The Notice Issued U/S 153C For This Year, Not Being Consistent With The First Proviso To Section 153C, Is Illegal & The Consequential Order Under Appeal, Passed Thereupon Is Also Illegal.”

For Appellant: Sh. J. S. Bhasin, AdvFor Respondent: Sh. M. P. Singh, CIT DR
Section 132Section 153C

loose papers, computer prints, hard disk, pen drives, etc. have revealed that the transactions noted on documents were not genuine and have no evidentiary value and that details in these loose papers, computer print outs, hard disk and pen drive, etc. do not comply with the requirement of the Indian ... show and substantiate the nature and source of receipts as well as the nature and reason of payments and have failed to prove evidentiary value of loose papers and electronic documents within the legal parameters. The Commission has also observed that the Department has not been able to make

Punjab Sind Dairy Products P.Ltd, Mumbai vs. DCIT Cen Cir 33, Mumbai

In the result, appeal of the assessee in ITA no

ITA 6247/MUM/2017[2007-08]Status: DisposedITAT Mumbai26 Mar 2019AY 2007-08

Bench: Shri Pawan Singh & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.6246 & 6247/Mum/2017 (नििाारण वर्ा / Assessment Year : 2006-07 & 2007-08) बिाम/ Punjab Sind Dairy Product Acit Central Circle- P. Ltd., 33,Room No. 32(3), Ag-2 Cama Industrial Aayakar Bhavan, V. Estate, Walbhatt Road, Mumbai-400020 Goregaon (W), Mumbai- 400063 स्थायी ऱेखा सं./ Pan: Aadcp5419Q (अपीऱाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri. K.K. Lalkaka (Ar) Revenue By: Shri. D.G Pansari (Dr) सुनवाई की तारीख /Date Of Hearing : 16.01.2019 घोषणा की तारीख /Date Of Pronouncement : 26.03.2019 आदेश / O R D E R Per Ramit Kochar: These Two Appeals, Filed By Assessee, Being Ita No. 6246 & 6247/Mum/2017, Are Directed Against Two Separate Appellate Orders Both Dated 22.08.2017 In Appeal No. Cit(A)-53/Dccc-5(2)/It- 123/2012-13 & Cit(A)-53/Dccc-5(2)/It-124/2012-13 Respectively, Passed By Learned Commissioner Of Income Tax (Appeals)-53, Mumbai (Hereinafter Called “The Cit(A)”), For Assessment Year 2006-07 & 2007- 08 Respectively, The Appellate Proceedings Had Arisen Before Learned Cit(A) From Two Separate Penalty Orders Both Dated 29.03.2012 Passed By Learned Assessing Officer (Hereinafter Called “The Ao”) U/S 271(1)(C)

For Appellant: Shri. K.K. Lalkaka (AR)For Respondent: Shri. D.G Pansari (DR)
Section 131Section 132Section 133ASection 143(3)Section 153ASection 271(1)(c)

milk. The statement recorded U/S.133A does not empower any Income Tax Authority to examine any person on oath and such statements have no evidentiary value. Regarding the conclusion of the A.O. that the books of accounts were not produced before the Investigation Wing, it was submitted that computerized books ... Statements of employees were subsequently retracted as appearing on Pages 83 and 103 of the Paper Book. Statement recorded in survey operation has not evidentiary value. iv. No penalty on the basis of estimate:- It was contended that the addition was made on flimsy grounds and no penalty

Punjab Sind Dairy Products P.Ltd, Mumbai vs. ACIT Cen Cir 33, Mumbai

In the result, appeal of the assessee in ITA no

ITA 6246/MUM/2017[2006-07]Status: DisposedITAT Mumbai26 Mar 2019AY 2006-07

Bench: Shri Pawan Singh & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.6246 & 6247/Mum/2017 (नििाारण वर्ा / Assessment Year : 2006-07 & 2007-08) बिाम/ Punjab Sind Dairy Product Acit Central Circle- P. Ltd., 33,Room No. 32(3), Ag-2 Cama Industrial Aayakar Bhavan, V. Estate, Walbhatt Road, Mumbai-400020 Goregaon (W), Mumbai- 400063 स्थायी ऱेखा सं./ Pan: Aadcp5419Q (अपीऱाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri. K.K. Lalkaka (Ar) Revenue By: Shri. D.G Pansari (Dr) सुनवाई की तारीख /Date Of Hearing : 16.01.2019 घोषणा की तारीख /Date Of Pronouncement : 26.03.2019 आदेश / O R D E R Per Ramit Kochar: These Two Appeals, Filed By Assessee, Being Ita No. 6246 & 6247/Mum/2017, Are Directed Against Two Separate Appellate Orders Both Dated 22.08.2017 In Appeal No. Cit(A)-53/Dccc-5(2)/It- 123/2012-13 & Cit(A)-53/Dccc-5(2)/It-124/2012-13 Respectively, Passed By Learned Commissioner Of Income Tax (Appeals)-53, Mumbai (Hereinafter Called “The Cit(A)”), For Assessment Year 2006-07 & 2007- 08 Respectively, The Appellate Proceedings Had Arisen Before Learned Cit(A) From Two Separate Penalty Orders Both Dated 29.03.2012 Passed By Learned Assessing Officer (Hereinafter Called “The Ao”) U/S 271(1)(C)

For Appellant: Shri. K.K. Lalkaka (AR)For Respondent: Shri. D.G Pansari (DR)
Section 131Section 132Section 133ASection 143(3)Section 153ASection 271(1)(c)

milk. The statement recorded U/S.133A does not empower any Income Tax Authority to examine any person on oath and such statements have no evidentiary value. Regarding the conclusion of the A.O. that the books of accounts were not produced before the Investigation Wing, it was submitted that computerized books ... Statements of employees were subsequently retracted as appearing on Pages 83 and 103 of the Paper Book. Statement recorded in survey operation has not evidentiary value. iv. No penalty on the basis of estimate:- It was contended that the addition was made on flimsy grounds and no penalty

Kadir Usman Shaikh, Lonavala vs. ITO Cen.II, Pune

In the result, the appeal of the assessee is allowed

ITA 478/PUN/2012[2008-09]Status: DisposedITAT Pune19 Mar 2019AY 2008-09

Bench: Shri D. Karunakara Rao, Am & Shri Partha Sarathi Chaudhury, Jm आयकर अपील सं. / Ita No.478/Pun/2012 िनधा"रण वष" / Assessment Year : 2008-09 Smt. Balkis Kadir Shaikh L/H Of Late Kadir Usman Shaikh, Bunglow No.1, Vijay Nagar, Vardhaman Society, Lonavala, Pune. .......अपीलाथ" / Appellant Pan : Abxps8262Q बनाम / V/S. Ito, Central-Ii, ……""यथ" / Respondent Pune. Assessee By : Shri Nikhil Pathak & Shri Arun Shinghvi Revenue By : Shri Pankaj Garg सुनवाई क" तारीख / Date Of Hearing : 01.01.2019 घोषणा क" तारीख / Date Of Pronouncement : 19.03.2019 आदेश / Order Per D. Karunakara Rao, Am: This Appeal Is Filed By The Assessee Against The Order Of Cit(A)-Central, Pune Dated 24.11.2011 For The Assessment Year 2008-09. 2. Bringing Our Attention To The Grounds Of Appeal, Ld. Counsel For The Assessee Submitted That The Grounds No.1, 2 & 2.1 Connecting To The Limitation Issues -Cum- The Validity Of The Assessment, Are Not Pressed. Accordingly, The Said Grounds No.1, 2 & 2.1 Are Dismissed As Not Pressed.

For Appellant: Shri Nikhil Pathak &For Respondent: Shri Pankaj Garg
Section 40A(3)

consideration at Rs.2,30,000/- per acre is upheld and, therefore, this ground of appeal is dismissed.” 10. Thus, the CIT(A) weighed the evidentiary value of the Visar Pavati seized during the search action which speaks of the price tag of Rs.2.3 lakhs, against the sale/settlement deed