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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

Dulal Kanti Chowdhury, Kolkata vs. DCIT, Cir-50, Kolkata

In the result, the appeals filed by the Revenue (in Ground Nos

ITA 91/KOL/2016[2010-2011]Status: DisposedITAT Kolkata20 Apr 2018AY 2010-2011

Bench: Shri N. V. Vasudevan, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.91/Kol/2016 ("नधा"रणवष" / Assessment Year: 2010-11) Dulal Kanti Choudhury Vs. Dcit, Cir-50, Kolkata Ayakar Bhavan, Poorva, 9Th Floor 19, Synagogue Street, S.S. 4Th International R.No.402, Shantipally, Kolkata-700107 Floor, Kolkata – 1. "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Acrbc 0745 K (Assessee) .. (Revenue) & आयकरअपीलसं./Ita No.188/Kol/2016 ("नधा"रणवष" / Assessment Year: 2010-11) Dcit, Cir-50, Kolkata Vs. Dulal Kanti Choudhury Ayakar Bhavan, Poorva, 9Th Floor 19, Synagogue Street, S.S. International R.No.402, 4Th Shantipally, Kolkata-700107. Floor, Kolkata – 1. "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Acrbc 0745 K (Revenue) .. (Assessee)

For Appellant: Shri N. M. Bhansali, AdvocateFor Respondent: Shri Saurabh Kumar, Addl. CIT(Sr. DR)
Section 143(3)Section 194CSection 40A(3)

exception envisaged under Rule 6DD(k). 2. The CIT(A) erred in law, in admitting the agreement with Sri Dipu Banerjeewithout assessing the evidentiary value of the agreement with Sri DipuBanerjee as per Rule 46A ignoring that this agreement was produced asadditional evidence during Appeal. 3. Without Prejudice to above

ACIT, Cir-50, Kolkata vs. Shri Dulal Kanti Chowdhury, Kolkata

In the result, the appeals filed by the Revenue (in Ground Nos

ITA 188/KOL/2016[2010-11]Status: DisposedITAT Kolkata20 Apr 2018AY 2010-11

Bench: Shri N. V. Vasudevan, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.91/Kol/2016 ("नधा"रणवष" / Assessment Year: 2010-11) Dulal Kanti Choudhury Vs. Dcit, Cir-50, Kolkata Ayakar Bhavan, Poorva, 9Th Floor 19, Synagogue Street, S.S. 4Th International R.No.402, Shantipally, Kolkata-700107 Floor, Kolkata – 1. "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Acrbc 0745 K (Assessee) .. (Revenue) & आयकरअपीलसं./Ita No.188/Kol/2016 ("नधा"रणवष" / Assessment Year: 2010-11) Dcit, Cir-50, Kolkata Vs. Dulal Kanti Choudhury Ayakar Bhavan, Poorva, 9Th Floor 19, Synagogue Street, S.S. International R.No.402, 4Th Shantipally, Kolkata-700107. Floor, Kolkata – 1. "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Acrbc 0745 K (Revenue) .. (Assessee)

For Appellant: Shri N. M. Bhansali, AdvocateFor Respondent: Shri Saurabh Kumar, Addl. CIT(Sr. DR)
Section 143(3)Section 194CSection 40A(3)

exception envisaged under Rule 6DD(k). 2. The CIT(A) erred in law, in admitting the agreement with Sri Dipu Banerjeewithout assessing the evidentiary value of the agreement with Sri DipuBanerjee as per Rule 46A ignoring that this agreement was produced asadditional evidence during Appeal. 3. Without Prejudice to above

M/S. Span Foundation Pvt. Ltd., Kolkata vs. DCIT, Central Circle - 3(2), Kolkata

In the result, appeal of the assessee is allowed

ITA 2521/KOL/2017[2009-10]Status: DisposedITAT Kolkata18 Apr 2018AY 2009-10

Bench: Shri A. T Varkey, Jm &Dr. A.L.Saini, Am आयकरअपीलसं/.Ita No.2519/Kol/2017 ("नधा"रणवष" / Assessment Year: 2009-10) M/S. Garg Brothers Pvt. Ltd. Vs. Dcit, Central Circle- 3(2), Kolkata 57, Burtolla Street, Aayakar Bhawan Poorva, 110, Kolkata – 700 007. Shantipally, Kolkata – 700 107. "थायीलेखासं/.जीआइआरसं/.Pan/Gir No. : Aaacg 9775 F (Assessee) .. (Revenue) & आयकरअपीलसं/.Ita No.2520/Kol/2017 ("नधा"रणवष" / Assessment Year: 2009-10) M/S. Cliff Treximpvt. Ltd. Vs. Dcit, Central Circle- 3(2), Kolkata 57, Burtolla Street, Aayakar Bhawan Poorva, 110, Kolkata – 700 007. Shantipally, Kolkata – 700 107. "थायीलेखासं/.जीआइआरसं/.Pan/Gir No. : Aabcc 0961 E (Assessee) .. (Revenue) & आयकरअपीलसं/.Ita No.2521/Kol/2017 ("नधा"रणवष" / Assessment Year: 2009-10) M/S. Span Foundation Pvt. Vs. Dcit, Central Circle- Ltd. 3(2), Kolkata Aayakar Bhawan Poorva, 110, 57, Burtolla Street, Shantipally, Kolkata – 700 107. Kolkata – 700 007. "थायीलेखासं/.जीआइआरसं/.Pan/Gir No. : Aaecs 4605 C (Assessee) .. (Revenue)

For Appellant: Shri S.K. Tulsiyan, Advocate & Bhoomija Verma, ARFor Respondent: Shri G. Mallikarjuna, CIT(DR)
Section 263

addition can only be made based on the incriminating material and that the statements taken behind the back of the appellant has no evidentiary value. That being so, relying upon such statements nothing can be held against the appellant. Moreover, a statement is never discovery of any incriminating material ... course of a search and without linking up such statement with the incriminating material, such statement has no evidentiary value. The Ld. Principal CIT did not agree with the submissions of the appellant. He dealt with few cases relating to cash credit including the decision of Hon'ble Kerala High

M/S. Cliff Trexim Pvt. Ltd., Kolkata vs. DCIT, Central Circle - 3(2), Kolkata

In the result, appeal of the assessee is allowed

ITA 2520/KOL/2017[2009-10]Status: DisposedITAT Kolkata18 Apr 2018AY 2009-10

Bench: Shri A. T Varkey, Jm &Dr. A.L.Saini, Am आयकरअपीलसं/.Ita No.2519/Kol/2017 ("नधा"रणवष" / Assessment Year: 2009-10) M/S. Garg Brothers Pvt. Ltd. Vs. Dcit, Central Circle- 3(2), Kolkata 57, Burtolla Street, Aayakar Bhawan Poorva, 110, Kolkata – 700 007. Shantipally, Kolkata – 700 107. "थायीलेखासं/.जीआइआरसं/.Pan/Gir No. : Aaacg 9775 F (Assessee) .. (Revenue) & आयकरअपीलसं/.Ita No.2520/Kol/2017 ("नधा"रणवष" / Assessment Year: 2009-10) M/S. Cliff Treximpvt. Ltd. Vs. Dcit, Central Circle- 3(2), Kolkata 57, Burtolla Street, Aayakar Bhawan Poorva, 110, Kolkata – 700 007. Shantipally, Kolkata – 700 107. "थायीलेखासं/.जीआइआरसं/.Pan/Gir No. : Aabcc 0961 E (Assessee) .. (Revenue) & आयकरअपीलसं/.Ita No.2521/Kol/2017 ("नधा"रणवष" / Assessment Year: 2009-10) M/S. Span Foundation Pvt. Vs. Dcit, Central Circle- Ltd. 3(2), Kolkata Aayakar Bhawan Poorva, 110, 57, Burtolla Street, Shantipally, Kolkata – 700 107. Kolkata – 700 007. "थायीलेखासं/.जीआइआरसं/.Pan/Gir No. : Aaecs 4605 C (Assessee) .. (Revenue)

For Appellant: Shri S.K. Tulsiyan, Advocate & Bhoomija Verma, ARFor Respondent: Shri G. Mallikarjuna, CIT(DR)
Section 263

addition can only be made based on the incriminating material and that the statements taken behind the back of the appellant has no evidentiary value. That being so, relying upon such statements nothing can be held against the appellant. Moreover, a statement is never discovery of any incriminating material ... course of a search and without linking up such statement with the incriminating material, such statement has no evidentiary value. The Ld. Principal CIT did not agree with the submissions of the appellant. He dealt with few cases relating to cash credit including the decision of Hon'ble Kerala High

M/S. Garg Brothers Pvt. Ltd., Kolkata vs. DCIT, Central Circle - 3(2), Kolkata

In the result, appeal of the assessee is allowed

ITA 2519/KOL/2017[2009-10]Status: DisposedITAT Kolkata18 Apr 2018AY 2009-10

Bench: Shri A. T Varkey, Jm &Dr. A.L.Saini, Am आयकरअपीलसं/.Ita No.2519/Kol/2017 ("नधा"रणवष" / Assessment Year: 2009-10) M/S. Garg Brothers Pvt. Ltd. Vs. Dcit, Central Circle- 3(2), Kolkata 57, Burtolla Street, Aayakar Bhawan Poorva, 110, Kolkata – 700 007. Shantipally, Kolkata – 700 107. "थायीलेखासं/.जीआइआरसं/.Pan/Gir No. : Aaacg 9775 F (Assessee) .. (Revenue) & आयकरअपीलसं/.Ita No.2520/Kol/2017 ("नधा"रणवष" / Assessment Year: 2009-10) M/S. Cliff Treximpvt. Ltd. Vs. Dcit, Central Circle- 3(2), Kolkata 57, Burtolla Street, Aayakar Bhawan Poorva, 110, Kolkata – 700 007. Shantipally, Kolkata – 700 107. "थायीलेखासं/.जीआइआरसं/.Pan/Gir No. : Aabcc 0961 E (Assessee) .. (Revenue) & आयकरअपीलसं/.Ita No.2521/Kol/2017 ("नधा"रणवष" / Assessment Year: 2009-10) M/S. Span Foundation Pvt. Vs. Dcit, Central Circle- Ltd. 3(2), Kolkata Aayakar Bhawan Poorva, 110, 57, Burtolla Street, Shantipally, Kolkata – 700 107. Kolkata – 700 007. "थायीलेखासं/.जीआइआरसं/.Pan/Gir No. : Aaecs 4605 C (Assessee) .. (Revenue)

For Appellant: Shri S.K. Tulsiyan, Advocate & Bhoomija Verma, ARFor Respondent: Shri G. Mallikarjuna, CIT(DR)
Section 263

addition can only be made based on the incriminating material and that the statements taken behind the back of the appellant has no evidentiary value. That being so, relying upon such statements nothing can be held against the appellant. Moreover, a statement is never discovery of any incriminating material ... course of a search and without linking up such statement with the incriminating material, such statement has no evidentiary value. The Ld. Principal CIT did not agree with the submissions of the appellant. He dealt with few cases relating to cash credit including the decision of Hon'ble Kerala High