288), Pr.CIT v. Best Infrastructure (I) Pvt Ltd (

241 Taxmann 199High Court2016#678 most cited

What is 288), Pr.CIT v. Best Infrastructure (I) Pvt Ltd ( authority for?

Statements recorded under Section 132(4) cannot alone constitute incriminating material to justify additions in unabated assessments. Corroboration is generally required for such statements to form the sole basis of additions.

147

judgments rely on this decision, according to BharatTax’s citation analysis of 366,459 Indian tax judgments — from 2017 to 2026.

Also referred to as

Pr.CIT v. Best Infrastructure (I) Pvt Ltd · 241 Taxmann 199 · Section 132(4) statement · incriminating material · unabated assessments · additions in search assessment · statement alone · search and seizure assessment · Section 153A · corroboration of statement · income surrender · Best Infrastructure

Sections most often in play

Section 143(3)Section 132(4)Section 132Section 69ASection 147Section 131Section 153ASection 37(1)

Issues it is cited on

section 158b(b)section 158bb(1)section 153(a)section 158bbaccumulated profitsgaarretracted statementsection 2(22)deemed dividendsection 2(22)(e)section 142asurrender of income

Judgments citing 288), Pr.CIT v. Best Infrastructure (I) Pvt Ltd (

M/S. Taneja Developers Infra. Ltd., New Delhi vs. DCIT, New Delhi

In the result all the six appeals in the case of two assesses preferred by the assessee and Ld AO are dismissed

ITA 1944/DEL/2012[2007-08]Status: DisposedITAT Delhi25 Jun 2018AY 2007-08

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: Shri Salil Aggarwal, AdvFor Respondent: Shri Vijay Varma, CIT DR
Section 115JSection 132Section 133ASection 143Section 153ASection 68

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D ”: NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No. 1943, 1944/Del/2012 (Assessment Year: 2006-07 & 2007-08) Taneja Developers and Vs. DCIT, Infrastructure Limited Central Circle-18, 9, Kasturba Gandhi Marg, New Delhi New Delhi PAN: AABCT3582A (Appellant) (Respondent) ACIT, Vs. Taneja Developers & Central Circle-18, Room No. Infrastructure Ltd, 327, 3rd Floor, ARA Centre, 9, Kasturba Gandhi Marg, Jhandewalan Extn, New Delhi New Delhi PAN: AABCT3582A (Appellant) (Respondent) DCIT, Vs. Taneja Developers & Central…

M/S. Taneja Developers Infra. Ltd., New Delhi vs. DCIT, New Delhi

In the result all the six appeals in the case of two assesses preferred by the assessee and Ld AO are dismissed

ITA 1943/DEL/2012[2006-07]Status: DisposedITAT Delhi25 Jun 2018AY 2006-07

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: Shri Salil Aggarwal, AdvFor Respondent: Shri Vijay Varma, CIT DR
Section 115JSection 132Section 133ASection 143Section 153ASection 68

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D ”: NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No. 1943, 1944/Del/2012 (Assessment Year: 2006-07 & 2007-08) Taneja Developers and Vs. DCIT, Infrastructure Limited Central Circle-18, 9, Kasturba Gandhi Marg, New Delhi New Delhi PAN: AABCT3582A (Appellant) (Respondent) ACIT, Vs. Taneja Developers & Central Circle-18, Room No. Infrastructure Ltd, 327, 3rd Floor, ARA Centre, 9, Kasturba Gandhi Marg, Jhandewalan Extn, New Delhi New Delhi PAN: AABCT3582A (Appellant) (Respondent) DCIT, Vs. Taneja Developers & Central…

ACIT, New Delhi vs. M/S. Taneja Developers & Infra Ltd., New Delhi

In the result all the six appeals in the case of two assesses preferred by the assessee and Ld AO are dismissed

ITA 1907/DEL/2012[2006-07]Status: DisposedITAT Delhi25 Jun 2018AY 2006-07

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: Shri Salil Aggarwal, AdvFor Respondent: Shri Vijay Varma, CIT DR
Section 115JSection 132Section 133ASection 143Section 153ASection 68

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D ”: NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No. 1943, 1944/Del/2012 (Assessment Year: 2006-07 & 2007-08) Taneja Developers and Vs. DCIT, Infrastructure Limited Central Circle-18, 9, Kasturba Gandhi Marg, New Delhi New Delhi PAN: AABCT3582A (Appellant) (Respondent) ACIT, Vs. Taneja Developers & Central Circle-18, Room No. Infrastructure Ltd, 327, 3rd Floor, ARA Centre, 9, Kasturba Gandhi Marg, Jhandewalan Extn, New Delhi New Delhi PAN: AABCT3582A (Appellant) (Respondent) DCIT, Vs. Taneja Developers & Central…

M/S. Tinna Overseas Ltd., New Delhi vs. DCIT, New Delhi

In the result, the ITA No

ITA 5389/DEL/2014[2009-10]Status: DisposedITAT Delhi09 Oct 2017AY 2009-10

Bench: Shri G.D. Agrawal, Hon’Ble & Shri K.N. Chary

Section 132Section 139Section 143(3)Section 153C

…d secondly in the absence of any material incriminating or corroborating the statement of Bhupinder Kumar Sekhri one of the Directors, cannot be acted upon. While placing reliance on the decisions reported in CIT vs. Sh Harjeev Aggarwal (Delhi High Court) 241 Taxmann 199, PCIT vs. Meeta Gutgutia (Delhi High Court) 395 ITR 526 and PCIT vs. Best Infrastructure (India) P. Ltd. (Delhi High Court) 397 ITR 82, Ld. AR argued that a statement recorded u/s 132(4) can form basis for a block assessment only if such statement relates to any incriminating course of search cannot be made. He also placed reliance on CIT…

M/S. Tinna Overseas Ltd., New Delhi vs. DCIT, New Delhi

In the result, the ITA No

ITA 5388/DEL/2014[2008-09]Status: DisposedITAT Delhi09 Oct 2017AY 2008-09

Bench: Shri G.D. Agrawal, Hon’Ble & Shri K.N. Chary

Section 132Section 139Section 143(3)Section 153C

…d secondly in the absence of any material incriminating or corroborating the statement of Bhupinder Kumar Sekhri one of the Directors, cannot be acted upon. While placing reliance on the decisions reported in CIT vs. Sh Harjeev Aggarwal (Delhi High Court) 241 Taxmann 199, PCIT vs. Meeta Gutgutia (Delhi High Court) 395 ITR 526 and PCIT vs. Best Infrastructure (India) P. Ltd. (Delhi High Court) 397 ITR 82, Ld. AR argued that a statement recorded u/s 132(4) can form basis for a block assessment only if such statement relates to any incriminating course of search cannot be made. He also placed reliance on CIT…

M/S. Tinna Overseas Ltd., New Delhi vs. DCIT, New Delhi

In the result, the ITA No

ITA 5387/DEL/2014[2007-08]Status: DisposedITAT Delhi09 Oct 2017AY 2007-08

Bench: Shri G.D. Agrawal, Hon’Ble & Shri K.N. Chary

Section 132Section 139Section 143(3)Section 153C

…d secondly in the absence of any material incriminating or corroborating the statement of Bhupinder Kumar Sekhri one of the Directors, cannot be acted upon. While placing reliance on the decisions reported in CIT vs. Sh Harjeev Aggarwal (Delhi High Court) 241 Taxmann 199, PCIT vs. Meeta Gutgutia (Delhi High Court) 395 ITR 526 and PCIT vs. Best Infrastructure (India) P. Ltd. (Delhi High Court) 397 ITR 82, Ld. AR argued that a statement recorded u/s 132(4) can form basis for a block assessment only if such statement relates to any incriminating course of search cannot be made. He also placed reliance on CIT…

M/S. Tinna Overseas Ltd., New Delhi vs. DCIT, New Delhi

In the result, the ITA No

ITA 5386/DEL/2014[2006-07]Status: DisposedITAT Delhi09 Oct 2017AY 2006-07

Bench: Shri G.D. Agrawal, Hon’Ble & Shri K.N. Chary

Section 132Section 139Section 143(3)Section 153C

…d secondly in the absence of any material incriminating or corroborating the statement of Bhupinder Kumar Sekhri one of the Directors, cannot be acted upon. While placing reliance on the decisions reported in CIT vs. Sh Harjeev Aggarwal (Delhi High Court) 241 Taxmann 199, PCIT vs. Meeta Gutgutia (Delhi High Court) 395 ITR 526 and PCIT vs. Best Infrastructure (India) P. Ltd. (Delhi High Court) 397 ITR 82, Ld. AR argued that a statement recorded u/s 132(4) can form basis for a block assessment only if such statement relates to any incriminating course of search cannot be made. He also placed reliance on CIT…