← All Phrases

“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

Dy CIT, Circle-2(1), Vijayawada vs. Golla Narayana Rao, Vijayawada

ITA 503/VIZ/2017[2014-15]Status: DisposedITAT Visakhapatnam05 Oct 2018AY 2014-15

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.380/Viz/2017& I.T.A.No.487-489/Viz/2017 (धििाारण िर्ा/A.Ys: 2012-13, 2008-09,2009-10 & 2011-12 Respectively) Golla Narayana Rao Asst.Commissioner Of Flat No.Ff-4, D.No.32-15/1-16 Income Tax, Circle-2(1) Vijaya Shraddha Towers Vijayawada Moghalrajpuram Vs. Asst.Commissioner Of Vijayawada Income Tax, Range-2 [Pan : Ahqpg3076R] Vijayawada (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.Nos.433/Viz/2017, 499/Viz/2017 -503/Viz/2017 (निर्धारण वर्ा/A.Ys : 2012-13, 2008-09, 2011-12, 2011-12, 2012-13 & 2014-15 Respectively) Deputy.Commissioner Of Vs. Golla Narayana Rao Income Tax Flat No.Ff-4, D.No.32-15/1-16 Circle-2(1) Vijaya Shraddha Towers Vijayawada Moghalrajpuram Vijayawada [Pan : Ahqpg3076R] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection Nos.80-85/Viz/2017 (Arising Out Of I.T.A Nos.433/Viz/2017,499-503/Viz/2017 Respectively)’ Golla Narayana Rao Deputy.Commissioner Of Flat No.Ff-4, D.No.32-15/1-16 Income Tax Vijaya Shraddha Towers Circle-2(1) Moghalrajpuram Vijayawada Vijayawada [Pan : Ahqpg3076R] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) निर्धाऩरती की ओर से/ Assessee By : Shri G.V.N.Hari, Ar रधजस्व की ओर से/ Revenue By : Shri Ch.Sanjeev, Dr सुिवधई की तधरीख / Date Of Hearing : 06.09.2018 05.10.2018 घोर्णध की तधरीख/Date Of Pronouncement :

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri Ch.Sanjeev, DR
Section 133ASection 143(2)Section 148

capital in SK Constructions and the unsigned xerox copies of the ledger accounts found in the premises of Prabhakar Rao does not have any evidentiary value. Therefore, requested the Addl.CIT to drop the penalty proceedings. The Addl.CIT found from the impounded material marked as SS & SK/A/1, page No.6 that ... cheque but not by cash. The Ld.AR further submitted that the papers found during the course of survey were unsigned and has no evidentiary value. The Ld.CIT(A) observed that though the assessee admitted during the course of survey that the loans were accepted by the assessee from

Dy CIT, Circle-2(1), Vijayawada vs. Golla Narayana Rao, Vijayawada

ITA 501/VIZ/2017[2011-12]Status: DisposedITAT Visakhapatnam05 Oct 2018AY 2011-12

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.380/Viz/2017& I.T.A.No.487-489/Viz/2017 (धििाारण िर्ा/A.Ys: 2012-13, 2008-09,2009-10 & 2011-12 Respectively) Golla Narayana Rao Asst.Commissioner Of Flat No.Ff-4, D.No.32-15/1-16 Income Tax, Circle-2(1) Vijaya Shraddha Towers Vijayawada Moghalrajpuram Vs. Asst.Commissioner Of Vijayawada Income Tax, Range-2 [Pan : Ahqpg3076R] Vijayawada (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.Nos.433/Viz/2017, 499/Viz/2017 -503/Viz/2017 (निर्धारण वर्ा/A.Ys : 2012-13, 2008-09, 2011-12, 2011-12, 2012-13 & 2014-15 Respectively) Deputy.Commissioner Of Vs. Golla Narayana Rao Income Tax Flat No.Ff-4, D.No.32-15/1-16 Circle-2(1) Vijaya Shraddha Towers Vijayawada Moghalrajpuram Vijayawada [Pan : Ahqpg3076R] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) Cross Objection Nos.80-85/Viz/2017 (Arising Out Of I.T.A Nos.433/Viz/2017,499-503/Viz/2017 Respectively)’ Golla Narayana Rao Deputy.Commissioner Of Flat No.Ff-4, D.No.32-15/1-16 Income Tax Vijaya Shraddha Towers Circle-2(1) Moghalrajpuram Vijayawada Vijayawada [Pan : Ahqpg3076R] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) निर्धाऩरती की ओर से/ Assessee By : Shri G.V.N.Hari, Ar रधजस्व की ओर से/ Revenue By : Shri Ch.Sanjeev, Dr सुिवधई की तधरीख / Date Of Hearing : 06.09.2018 05.10.2018 घोर्णध की तधरीख/Date Of Pronouncement :

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri Ch.Sanjeev, DR
Section 133ASection 143(2)Section 148

capital in SK Constructions and the unsigned xerox copies of the ledger accounts found in the premises of Prabhakar Rao does not have any evidentiary value. Therefore, requested the Addl.CIT to drop the penalty proceedings. The Addl.CIT found from the impounded material marked as SS & SK/A/1, page No.6 that ... cheque but not by cash. The Ld.AR further submitted that the papers found during the course of survey were unsigned and has no evidentiary value. The Ld.CIT(A) observed that though the assessee admitted during the course of survey that the loans were accepted by the assessee from