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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 (OSD-II) C RG 7, Mumbai vs. Skyline Residencyh P. Ltd, Mumbai

In the result, appeals of the assessee are allowed and appeals of the revenue are dismissed

ITA 7321/MUM/2011[2007-08]Status: DisposedITAT Mumbai16 Dec 2015AY 2007-08

Bench: Shri R.C.Sharma, Am & Shri Sandeep Gosain, Jm आमकय अऩीर सं./Ita No.6910&6912/Mum/2011 (नििाारण वषा / Assessment Year :2007-08 & 2008-09) M/S Skyline Residency Pvt. Ltd., Vs. Acit-(Osd)-Ii, Central Range-7, 4Th Floor, Aykar Acme Compound, Premier Road, Ghatkopar (West), Bhavan, Mumbai Mumbai-400086 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aabcj 2532 L (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.7311&7312/Mum/2011 (नििाारण वषा / Assessment Year :2007-08 & 2008-09) Dcit-(Osd)-Ii, Central Vs. M/S Skyline Residency Pvt. Range-7, 4Th Floor, Aykar Ltd., Acme Compound, Bhavan, Mumbai Premier Road, Ghatkopar (West), Mumbai-400086 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aabcj 2532 L (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. ननधाारयती की ओर से /Assessee By : Shri Vijay Mehta याजस्व की ओर से /Revenue By : Shri Manjunatha R. Swamy सुनवाई की तायीख / Date Of Hearing : 29/10/2015 घोषणा की तायीख/Date Of Pronouncement 16/12/2015 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Cross Appeals Filed By The Assessee & Revenue Against The Order Of Cit(A), Mumbai, For The Assessment Years 2007-08 & 2008-09, In The Matter Of Order Passed U/S.143(3) Of The I.T.Act. 2. Common Grounds Have Been Taken In Both The Years Under Consideration, Therefore, Appeals For Both The Years Were Heard Together

For Appellant: Shri Vijay MehtaFor Respondent: Shri Manjunatha R. Swamy
Section 143(3)Section 80I

u/s.80IB(10) in respect of these units during the course of survey proceedings, it is only elementary that neither statement recorded u/s.133A has an evidentiary value, nor a legal claim can be declined only because assessee, at some stage, decided to give up the same. In view of these discussions

Skyline Residency P. Ltd, Mumbai vs. ACIT (OSD II) Cen RG 7, Mumbai

In the result, appeals of the assessee are allowed and appeals of the revenue are dismissed

ITA 6912/MUM/2011[2008-09]Status: DisposedITAT Mumbai16 Dec 2015AY 2008-09

Bench: Shri R.C.Sharma, Am & Shri Sandeep Gosain, Jm आमकय अऩीर सं./Ita No.6910&6912/Mum/2011 (नििाारण वषा / Assessment Year :2007-08 & 2008-09) M/S Skyline Residency Pvt. Ltd., Vs. Acit-(Osd)-Ii, Central Range-7, 4Th Floor, Aykar Acme Compound, Premier Road, Ghatkopar (West), Bhavan, Mumbai Mumbai-400086 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aabcj 2532 L (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.7311&7312/Mum/2011 (नििाारण वषा / Assessment Year :2007-08 & 2008-09) Dcit-(Osd)-Ii, Central Vs. M/S Skyline Residency Pvt. Range-7, 4Th Floor, Aykar Ltd., Acme Compound, Bhavan, Mumbai Premier Road, Ghatkopar (West), Mumbai-400086 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aabcj 2532 L (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. ननधाारयती की ओर से /Assessee By : Shri Vijay Mehta याजस्व की ओर से /Revenue By : Shri Manjunatha R. Swamy सुनवाई की तायीख / Date Of Hearing : 29/10/2015 घोषणा की तायीख/Date Of Pronouncement 16/12/2015 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Cross Appeals Filed By The Assessee & Revenue Against The Order Of Cit(A), Mumbai, For The Assessment Years 2007-08 & 2008-09, In The Matter Of Order Passed U/S.143(3) Of The I.T.Act. 2. Common Grounds Have Been Taken In Both The Years Under Consideration, Therefore, Appeals For Both The Years Were Heard Together

For Appellant: Shri Vijay MehtaFor Respondent: Shri Manjunatha R. Swamy
Section 143(3)Section 80I

u/s.80IB(10) in respect of these units during the course of survey proceedings, it is only elementary that neither statement recorded u/s.133A has an evidentiary value, nor a legal claim can be declined only because assessee, at some stage, decided to give up the same. In view of these discussions

Skyline Residency P. Ltd, Mumbai vs. ACIT (OSD II) Cen RG -7, Mumbai

In the result, appeals of the assessee are allowed and appeals of the revenue are dismissed

ITA 6910/MUM/2011[2007-08]Status: DisposedITAT Mumbai16 Dec 2015AY 2007-08

Bench: Shri R.C.Sharma, Am & Shri Sandeep Gosain, Jm आमकय अऩीर सं./Ita No.6910&6912/Mum/2011 (नििाारण वषा / Assessment Year :2007-08 & 2008-09) M/S Skyline Residency Pvt. Ltd., Vs. Acit-(Osd)-Ii, Central Range-7, 4Th Floor, Aykar Acme Compound, Premier Road, Ghatkopar (West), Bhavan, Mumbai Mumbai-400086 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aabcj 2532 L (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.7311&7312/Mum/2011 (नििाारण वषा / Assessment Year :2007-08 & 2008-09) Dcit-(Osd)-Ii, Central Vs. M/S Skyline Residency Pvt. Range-7, 4Th Floor, Aykar Ltd., Acme Compound, Bhavan, Mumbai Premier Road, Ghatkopar (West), Mumbai-400086 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aabcj 2532 L (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. ननधाारयती की ओर से /Assessee By : Shri Vijay Mehta याजस्व की ओर से /Revenue By : Shri Manjunatha R. Swamy सुनवाई की तायीख / Date Of Hearing : 29/10/2015 घोषणा की तायीख/Date Of Pronouncement 16/12/2015 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Cross Appeals Filed By The Assessee & Revenue Against The Order Of Cit(A), Mumbai, For The Assessment Years 2007-08 & 2008-09, In The Matter Of Order Passed U/S.143(3) Of The I.T.Act. 2. Common Grounds Have Been Taken In Both The Years Under Consideration, Therefore, Appeals For Both The Years Were Heard Together

For Appellant: Shri Vijay MehtaFor Respondent: Shri Manjunatha R. Swamy
Section 143(3)Section 80I

u/s.80IB(10) in respect of these units during the course of survey proceedings, it is only elementary that neither statement recorded u/s.133A has an evidentiary value, nor a legal claim can be declined only because assessee, at some stage, decided to give up the same. In view of these discussions

M/S. Chunnu International, New Delhi vs. ACIT, New Delhi

In the result, appeal of the assessee is dismissed

ITA 6642/DEL/2013[2004-05]Status: DisposedITAT Delhi16 Dec 2015AY 2004-05

Bench: Sh. C.M. Garg & Sh. O.P. Kantassessment Year: 2004-05 Chunnu International Vs. Acit, Circle-22(1), M-4, Green Park Main, New Delhi New Delhi (Pan: Aacfc1559L) (Appellant) (Respondent) Appellant By : Sh. N.L. Anand, Adv. Respondent By : Sh. Gaurav Dudeja, Sr.Dr Date Of Hearing: 10.11.2015 Date Of Pronouncement: 16.12.2015 Order Per O.P. Kant, A.M.: The Present Appeal By The Assessee Is Directed Against The Order Of Learned Commissioner Of Income Tax(Appeals)-Ix, New Delhi, For Assessment Year 2004-05 Raising Following Grounds Of Appeal: I. That The Learned Commissioner Of Income Tax Legally Erred The Dismissing The Appeal Of Appellant Thereby Upholding The Addition Of Rs. 10,63,563/-. Ii. That The Learned Commissioner Of Income Tax Legally Erred In Not Taking Its Consideration The Affidavit Of The Appellant’S Authorized Representative, Shri Pradeep Goel Who Appeared In Person Also Before The Commissioner Of Income Tax(Appeals)-Ix Alongwith The Said Advocate & Deposed His Submissions. Iii. That The Learned Commissioner Of Income Tax(Appeals) Legally Erred In Not Considering The Affidavit Filed By The Chartered Accountant Regarding Non-Filing Of Details Of Expenses Alongwith The Covering Letter In Respect Of Additions Made By The Learned Income Tax Officer. The Case In Hand Was 2 Remanded By The Hon’Ble Itat Vide Order Dated 9-8-2009, In Appeal No.

For Appellant: Sh. N.L. Anand, AdvFor Respondent: Sh. Gaurav Dudeja, Sr.DR
Section 143(3)

circumstances are not different from the earlier appeal proceedings. The affidavit given by Sh. Pradeep Kumar the earlier C.A. does not have any evidentiary value in support of the expenses. In the said affidavit the deponent mentioned in point no. 9 that all the necessary details were already available