“Section 30(4)”

The burden of proof lies on the assessee to rebut the contents of documents or incriminating material discovered during a search and seizure operation, especially concerning undisclosed income, leveraging presumptions under sections like 132(4A) and 292C.

A statement recorded during a search cannot be the sole basis for an addition to income, especially if made in violation of CBDT instructions and the provisions of section 132(4).

Expenditure on rent, repairs, insurance, and maintenance of guest houses is allowable under Sections 30 and 31 of the Income Tax Act, even if Section 37(4) (or 37(3) as cited in the passages) restricts disallowances for such expenses.