ACIT, CC, DHANBAD, DHANBAD vs. KUMBH NATH SINGH, DHANBAD
What did the Tribunal hold?
The Tribunal held that the approval granted under Section 153D was invalid as it was granted mechanically, without proper application of mind, and in violation of statutory requirements. Consequently, the assessment orders were quashed.
What were the facts?
The appeals involved challenges to assessment orders passed after a search and seizure. The assessees argued that the approval granted under Section 153D of the Income Tax Act was invalid due to mechanical application of mind and procedural irregularities.
What were the issues?
The primary issue was the validity of the approval granted by the approving authority under Section 153D of the Income Tax Act for assessment orders passed after search and seizure.
Which sections of the Income-tax Act were involved?
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Cases cited in this judgment(7)Show listHide list
Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.
- National Thermal Power Co. Ltd. v. CIT5,834 citing229 ITR 383 · 1998 · SC
- PCIT v. Shiv Kumar Nayyar597 citing166 Taxmann.com 327 · 2024 · HC · Read judgment
- PCIT v. Sapna Gupta591 citing2022 SCC OnLine ALL 1294 · 2023
- ACIT v. Serajuddin & Co.580 citing2023 SCC OnLine ORI 992 · 2023 · Read judgment
- ACIT v. Serajuddin & Co.500 citing163 Taxmann.com 118 · 2024 · SC
- ACIT v. Sirajuddin& Co.288 citing150 Taxmann.com 146 · 2023 · HC
- 164 Taxmann.com 77822 citing164 Taxmann.com 778 · 2024
आयकर अपीलीय अधिकरण, र ाँची न्य यपीठ, र ाँची IN THE INCOME TAX APPELLATE TRIBUNAL RANCHI BENCH, RANCHI BEFORE SHRI GEORGE MATHAN, JM & SHRI RATNESH NANDAN SAHAY, AM आयकर अपील सं./ITA Nos.90 to 94/RAN/2024 (निि ारण वर्ा / Assessment Years :2008-2009 to 2012-2013)
Dhanbad-828111 स्थायी लेखा सं./PAN No. : BCPPS 1598 K AND आयकर अपील सं./ITA Nos.268 & 269/RAN/2024 (निि ारण वर्ा / Assessment Years :2010-2011 & 2012-2013)
Dhanbad-828111 स्थायी लेखा सं./PAN No. : BCPPS 1598 K AND आयकर अपील सं./ITA Nos.95 to 99/RAN/2024 (निि ारण वर्ा / Assessment Years :2008-2009 to 2012-2013)
Vs DCIT, Central Circle, Dhanbad Shri Bharat Singh, Simla Bahal Cilliery, Jharia, Dhanbad-828111 स्थायी लेखा सं./PAN No. : BCPPS 1599 J AND आयकर अपील सं./ITA Nos.100 to 106/RAN/2024 (निि ारण वर्ा / Assessment Years :2006-2007 to 2012-2013)
Vs DCIT, Central Circle, Dhanbad Shri Lal Bahadur Singh, Simla Bahal Cilliery, Jharia, Dhanbad-828111 स्थायी लेखा सं./PAN No. : AYDPS 0747 D AND आयकर अपील सं./ITA Nos.265 to 267/RAN/2024 (निि ारण वर्ा / Assess
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More judgments on Section 153D
- ACIT Central Bilaspur, Bilaspur vs Arun Kumar Agrawal, SaktiITSSA 26/RPR/2025[2018-19]Status: Disposed21 Oct 2026AY 2018-19
- Babita Panda, Bhubaneswar vs DCIT, Central Circle 1, BhubaneswarITA 603/CTK/2026[2017-18]Status: Disposed30 Sept 2026AY 2017-18
- Sarat Chandra Panda, Bhubaneswar vs DCIT, Central Circle 1, BhubaneswarITA 602/CTK/2026[2017-18]Status: Disposed30 Sept 2026AY 2017-18
- Babita Panda, Bhubaneswar vs DCIT, Central Circle 1, BhubaneswarITSSA 66/CTK/2026[2016-17]Status: Disposed30 Sept 2026AY 2016-17
- Babita Panda, Bhubaneswar vs DCIT, Central Circle 1, BhubaneswarITSSA 65/CTK/2026[2015-16]Status: Disposed30 Sept 2026AY 2015-16
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