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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

M/S Jyoti Erectors Pvt Ltd., Allahabad vs. DCIT Circle-2, Allahabad

In the result, the appeal of the assessee is partly allowed

ITA 77/ALLD/2020[2016-17]Status: DisposedITAT Allahabad27 Dec 2024AY 2016-17

Bench: Sh. Sudhanshu Srivastava & Sh. Nikhil Choudharya.Y. 2016-17 M/S Jyoti Erectors Pvt. Ltd., Vs. Dcit, Near Amar Ujala Press Gt, Road, Circle-2, Allahabad Bamrauli, Allahabad, U.P. Pan:Aaccj0409K (Appellant) (Respondent) Assessee By: Sh. Praveen Godbole, C.A. Revenue By: Sh. A.K. Singh, Sr. Dr Date Of Hearing: 21.10.2024 Date Of Pronouncement: 27.12.2024 O R D E R Per Nikhil Choudhary, A.M.: This Appeal Has Been Filed Against The Order Of The Ld. Cit(A), Allahabad Under Section 250 Of The Income Tax Act, 1961 On 18.02.2020. The Grounds Of Appeal Preferred By The Assessee Were As Under:- “1. That In Any View Of The Matter The Assessment Order Dated 30/12/2018 Framed U/S 143(3) Of The It Act Is Bad Both On The Facts & In Law & Vide Such Order The Income So Determined At Rs. 63,12,477/- In Arbitrary Manner Is Unjustified & Wrong Hence The Declared Income Of Rs. 18,86,600/- On The Basis Of Closed Books Of Accounts Should Have Been Accepted In The Facts & Circumstances Of The Case. 2- That In Any View Of The Matter The Addition Of Rs. 44,25,877/- As Made By The Assessing Officer By Applying A Net Rate Of 7 Percent On Declared Receipt Of Rs. 9,01,78,242/- By Ignoring Closed Books Of Accounts Is Highly Unjustified & Wrong & Also Provisions Of Section 145(3) Of The It Act Has Been Wrongly Invoked. Moreover No Comparable Case Has Been Cited By The Assessing Officer In The Assessment Order For Applying Such Higher Net Profit Rate Nor Past History In Assessee Own Case Was Considered Hence The Addition So Made By The Assessing Officer & Confirmed By Cit(A) Is Highly Unjustified.

For Appellant: Sh. Praveen Godbole, C.AFor Respondent: Sh. A.K. Singh, Sr. DR
Section 131Section 133ASection 143(3)Section 145(3)Section 250

submitted that the ld. AO had given too much weightage to the statement recorded on the date of survey, which had no evidentiary value and based on that, no addition could be made against the assessee. The assessee also submitted a comparative chart showing its trading results for the past