273 Taxman 274. CIT v. Deepak Kumar Agarwal &Ors.

398 ITR 589High Court2017#15783 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 348,356 Indian tax judgments — from 2022 to 2022.

Judgments citing 273 Taxman 274. CIT v. Deepak Kumar Agarwal &Ors.

Dr. Archana Shukla, 26, Dayal Nagar, Gopalpura Bypass, Tonk Road, Jaipur vs. ACIT, Central Circle-4, Jaipur

In the result, the above mentioned appeals of the assessee are allowed

ITA 203/JPR/2021[2016-17]Status: DisposedITAT Jaipur06 Apr 2022AY 2016-17
For Appellant: Shri P.C. Parwal, CAFor Respondent: Shri Sanjay Dhariwal, CIT
Section 132(4)

…reby revenue is denied opportunity of taxing other escaped income that came to the notice of AO. SLP filed by the department against the said decision is dismissed by Hon'ble Supreme Court reported at 273 Taxman 274. CIT VS. Deepak Kumar Agarwal &Ors. (2017) 398 ITR 589 (Bom.) (HC) No addition could have been made while completing assessment under s. 153A in the case of completed assessment if no incriminating material is recovered and no undisclosed income was determinable from the material found as a result of search. CIT VS. Kabul Chawla (2016) 380 ITR 573 (Del.) (HC) Completed assessments can be interfered…

Dr. Archana Shukla, 26, Dayal Nagar, Gopalpura Bypass, Tonk Road, Jaipur vs. ACIT, Central Circle-4, Jaipur

In the result, the above mentioned appeals of the assessee are allowed

ITA 202/JPR/2021[2015-16]Status: DisposedITAT Jaipur06 Apr 2022AY 2015-16
For Appellant: Shri P.C. Parwal, CAFor Respondent: Shri Sanjay Dhariwal, CIT
Section 132(4)

…reby revenue is denied opportunity of taxing other escaped income that came to the notice of AO. SLP filed by the department against the said decision is dismissed by Hon'ble Supreme Court reported at 273 Taxman 274. CIT VS. Deepak Kumar Agarwal &Ors. (2017) 398 ITR 589 (Bom.) (HC) No addition could have been made while completing assessment under s. 153A in the case of completed assessment if no incriminating material is recovered and no undisclosed income was determinable from the material found as a result of search. CIT VS. Kabul Chawla (2016) 380 ITR 573 (Del.) (HC) Completed assessments can be interfered…

Dr. Archana Shukla, 26, Dayal Nagar, Gopalpura Bypass, Tonk Road, Jaipur vs. ACIT, Central Circle-4, Jaipur

In the result, the above mentioned appeals of the assessee are allowed

ITA 201/JPR/2021[2014-15]Status: DisposedITAT Jaipur06 Apr 2022AY 2014-15
For Appellant: Shri P.C. Parwal, CAFor Respondent: Shri Sanjay Dhariwal, CIT
Section 132(4)

…reby revenue is denied opportunity of taxing other escaped income that came to the notice of AO. SLP filed by the department against the said decision is dismissed by Hon'ble Supreme Court reported at 273 Taxman 274. CIT VS. Deepak Kumar Agarwal &Ors. (2017) 398 ITR 589 (Bom.) (HC) No addition could have been made while completing assessment under s. 153A in the case of completed assessment if no incriminating material is recovered and no undisclosed income was determinable from the material found as a result of search. CIT VS. Kabul Chawla (2016) 380 ITR 573 (Del.) (HC) Completed assessments can be interfered…

Dr. Archana Shukla, 26, Dayal Nagar, Gopalpura Bypass, Tonk Road, Jaipur vs. ACIT, Central Circle-4, Jaipur

In the result, the above mentioned appeals of the assessee are allowed

ITA 200/JPR/2021[2013-14]Status: DisposedITAT Jaipur06 Apr 2022AY 2013-14
For Appellant: Shri P.C. Parwal, CAFor Respondent: Shri Sanjay Dhariwal, CIT
Section 132(4)

…reby revenue is denied opportunity of taxing other escaped income that came to the notice of AO. SLP filed by the department against the said decision is dismissed by Hon'ble Supreme Court reported at 273 Taxman 274. CIT VS. Deepak Kumar Agarwal &Ors. (2017) 398 ITR 589 (Bom.) (HC) No addition could have been made while completing assessment under s. 153A in the case of completed assessment if no incriminating material is recovered and no undisclosed income was determinable from the material found as a result of search. CIT VS. Kabul Chawla (2016) 380 ITR 573 (Del.) (HC) Completed assessments can be interfered…

Dr. Archana Shukla, 26, Dayal Nagar, Gopalpura Bypass, Tonk Road, Jaipur vs. ACIT, Central Circle-4, Jaipur

In the result, the above mentioned appeals of the assessee are allowed

ITA 199/JPR/2021[2012-13]Status: DisposedITAT Jaipur06 Apr 2022AY 2012-13
For Appellant: Shri P.C. Parwal, CAFor Respondent: Shri Sanjay Dhariwal, CIT
Section 132(4)

…reby revenue is denied opportunity of taxing other escaped income that came to the notice of AO. SLP filed by the department against the said decision is dismissed by Hon'ble Supreme Court reported at 273 Taxman 274. CIT VS. Deepak Kumar Agarwal &Ors. (2017) 398 ITR 589 (Bom.) (HC) No addition could have been made while completing assessment under s. 153A in the case of completed assessment if no incriminating material is recovered and no undisclosed income was determinable from the material found as a result of search. CIT VS. Kabul Chawla (2016) 380 ITR 573 (Del.) (HC) Completed assessments can be interfered…

Dr. Archana Shukla, 26, Dayal Nagar, Gopalpura Bypass, Tonk Road, Jaipur vs. ACIT, Central Circle-4, Jaipur

In the result, the above mentioned appeals of the assessee are allowed

ITA 198/JPR/2021[2011-12]Status: DisposedITAT Jaipur06 Apr 2022AY 2011-12
For Appellant: Shri P.C. Parwal, CAFor Respondent: Shri Sanjay Dhariwal, CIT
Section 132(4)

…reby revenue is denied opportunity of taxing other escaped income that came to the notice of AO. SLP filed by the department against the said decision is dismissed by Hon'ble Supreme Court reported at 273 Taxman 274. CIT VS. Deepak Kumar Agarwal &Ors. (2017) 398 ITR 589 (Bom.) (HC) No addition could have been made while completing assessment under s. 153A in the case of completed assessment if no incriminating material is recovered and no undisclosed income was determinable from the material found as a result of search. CIT VS. Kabul Chawla (2016) 380 ITR 573 (Del.) (HC) Completed assessments can be interfered…

273 Taxman 274. CIT v. Deepak Kumar Agarwal &Ors. (398 ITR 589) — Cited in 6 Judgments | BharatTax