308 ITR 168 (Delhi) (v) CIT v. Sandhya P. Naik

221 CTR 385High Court2009#10358 most cited

What is 308 ITR 168 (Delhi) (v) CIT v. Sandhya P. Naik authority for?

Information discovered during a search under Section 132 that is unrelated to the primary purpose of the search can be retained and used in subsequent proceedings, even if it exceeds the initial scope.

10

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2023 to 2026.

Also referred to as

CIT v. Sandhya P. Naik · 308 ITR 168 · section 132 · section 143(3) · section 147 · search and seizure · unrelated information · retention of documents · subsequent assessment

Sections most often in play

Section 132Section 132(3)Section 132(4)Section 132(8A)Section 143(3)Section 147Section 148Section 153A

Issues it is cited on

section 65(b)section 132(5)section 132(3)section 65asection 62section 119(1)time barred assessmentsection 65b(4)section 59section 65bsection 65panchnama

Judgments citing 308 ITR 168 (Delhi) (v) CIT v. Sandhya P. Naik

Amolak Singh Bhatia, Bilaspur vs. DCIT, Central Circle-08, Delhi

ITA 3502/DEL/2025[2020-21]Status: DisposedITAT Delhi28 Jan 2026AY 2020-21

Bench: Shris.Rifaur Rahman & Shri Sudhir Kumar

For Appellant: Shri Ajay Wadhwa, AdvocateFor Respondent: Ms. Amisha S. Gupt, CIT DR
Section 127Section 132Section 139Section 143(2)Section 153Section 153ASection 153DSection 246

…Ashok Vaswani, 2011 (11) TMI 347- Gujarat High Court (vi) C. Ramaiah Reddy v. Assistant Commissioner of Income-tax, /[2011] 339 ITR 210 (Karnataka) (vii) CIT v. Sandhya P. Naik [2002] 124 Taxman 384/253 ITR 534 (Bom.). (viii) CIT v. T.S. Chandrasekhar [2009] 221 CTR 385 (Kar.). (ix) Mohd Yasin v. CIT [2017] 84 taxmann.com 292/398 ITR 33 (Raj.). (x) CIT v. White & White Mineral (P.) Ltd. [2011] 12 taxmann.com 120/200 Taxman 192 (Mag.)/330 ITR 172 (Raj.). (xi) CIT v. Om Prakash Mandora [2013] 37 taxmann.com 426/[2014] 222 Taxman 138 (Raj.). (xii) M/s. Polisetty Somasundaram Versus The Deputy Commissioner of Income…

Polisetty Somasundaram, Guntur vs. Deputy Commissioner of Income Tax, Central Circle-1, Guntur

In the result, appeal of the assessee for the AY 2020-21 is allowed

ITA 180/VIZ/2023[2020-21]Status: DisposedITAT Visakhapatnam18 Aug 2023AY 2020-21

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकरअपीलसं./ I.T.A. No.172 To 180/Viz/2023 ("नधा"रणवष"/ Assessment Year : 2012-13 To 2020-21) M/S. Polisetty Somasundaram, Vs. The Deputy Commissioner Of D.No. 8-24-31, Main Road, Income Tax, Mangalagiri Road, Central Circle-1, Guntur – 522001. Guntur. Pan: Aacfp 7251 J (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ"क"ओरसे/ Appellant By : Sri M.V. Prasad, Ar ""याथ"क"ओरसे/ Respondent By : Sri Mn Murthy Naik, Cit-Dr

For Appellant: Sri M.V. Prasad, ARFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 127Section 132Section 139Section 142(1)Section 143(2)Section 143(3)Section 153ASection 153B

…) Ltd [2010] 195 Taxman 277 (Delhi). (iii) CIT, Delhi-II vs. Deepak Aggarwal {2008] 175 Taxman 1 (Delhi). (iv) CIT vs. S.K. Katyal {2009] 308 ITR 168 (Delhi) (v) CIT vs. Sandhya P. Naik [2002] 124 Taxman 384 (Bombay) 11 (vi) CIT vs. T.S. Chandrasekhar [2009] 221 CTR 385 (Karnataka HC) (vii) Mohd Yasin vs. CIT, Jaipur [2017] 84 Taxmann.com 292 (Rajasthan) (viii) CIT vs. White & White Mineral (P.) Ltd [2011] 12 Taxmann.com 120 (Rajasthan). (ix) CIT-1, Jodhpur vs. Om Prakash Mandora [2013] 37 Taxmann.com 426 (Rajasthan). (x) K.V. Padmanabhan vs. ACIT, Central Circle, Trichur [2019] 107 taxmann.com 24 (Kerala HC) (x…

Polisetty Somasundaram, Guntur vs. Deputy Commissioner of Income Tax, Central Circle-1, Guntur

In the result, appeal of the assessee for the AY 2020-21 is allowed

ITA 179/VIZ/2023[2019-20]Status: DisposedITAT Visakhapatnam18 Aug 2023AY 2019-20

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकरअपीलसं./ I.T.A. No.172 To 180/Viz/2023 ("नधा"रणवष"/ Assessment Year : 2012-13 To 2020-21) M/S. Polisetty Somasundaram, Vs. The Deputy Commissioner Of D.No. 8-24-31, Main Road, Income Tax, Mangalagiri Road, Central Circle-1, Guntur – 522001. Guntur. Pan: Aacfp 7251 J (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ"क"ओरसे/ Appellant By : Sri M.V. Prasad, Ar ""याथ"क"ओरसे/ Respondent By : Sri Mn Murthy Naik, Cit-Dr

For Appellant: Sri M.V. Prasad, ARFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 127Section 132Section 139Section 142(1)Section 143(2)Section 143(3)Section 153ASection 153B

…) Ltd [2010] 195 Taxman 277 (Delhi). (iii) CIT, Delhi-II vs. Deepak Aggarwal {2008] 175 Taxman 1 (Delhi). (iv) CIT vs. S.K. Katyal {2009] 308 ITR 168 (Delhi) (v) CIT vs. Sandhya P. Naik [2002] 124 Taxman 384 (Bombay) 11 (vi) CIT vs. T.S. Chandrasekhar [2009] 221 CTR 385 (Karnataka HC) (vii) Mohd Yasin vs. CIT, Jaipur [2017] 84 Taxmann.com 292 (Rajasthan) (viii) CIT vs. White & White Mineral (P.) Ltd [2011] 12 Taxmann.com 120 (Rajasthan). (ix) CIT-1, Jodhpur vs. Om Prakash Mandora [2013] 37 Taxmann.com 426 (Rajasthan). (x) K.V. Padmanabhan vs. ACIT, Central Circle, Trichur [2019] 107 taxmann.com 24 (Kerala HC) (x…

Polisetty Somasundaram, Guntur vs. Deputy Commissioner of Income Tax, Central Circle-1, Guntur

In the result, appeal of the assessee for the AY 2020-21 is allowed

ITA 178/VIZ/2023[2018-19]Status: DisposedITAT Visakhapatnam18 Aug 2023AY 2018-19

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकरअपीलसं./ I.T.A. No.172 To 180/Viz/2023 ("नधा"रणवष"/ Assessment Year : 2012-13 To 2020-21) M/S. Polisetty Somasundaram, Vs. The Deputy Commissioner Of D.No. 8-24-31, Main Road, Income Tax, Mangalagiri Road, Central Circle-1, Guntur – 522001. Guntur. Pan: Aacfp 7251 J (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ"क"ओरसे/ Appellant By : Sri M.V. Prasad, Ar ""याथ"क"ओरसे/ Respondent By : Sri Mn Murthy Naik, Cit-Dr

For Appellant: Sri M.V. Prasad, ARFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 127Section 132Section 139Section 142(1)Section 143(2)Section 143(3)Section 153ASection 153B

…) Ltd [2010] 195 Taxman 277 (Delhi). (iii) CIT, Delhi-II vs. Deepak Aggarwal {2008] 175 Taxman 1 (Delhi). (iv) CIT vs. S.K. Katyal {2009] 308 ITR 168 (Delhi) (v) CIT vs. Sandhya P. Naik [2002] 124 Taxman 384 (Bombay) 11 (vi) CIT vs. T.S. Chandrasekhar [2009] 221 CTR 385 (Karnataka HC) (vii) Mohd Yasin vs. CIT, Jaipur [2017] 84 Taxmann.com 292 (Rajasthan) (viii) CIT vs. White & White Mineral (P.) Ltd [2011] 12 Taxmann.com 120 (Rajasthan). (ix) CIT-1, Jodhpur vs. Om Prakash Mandora [2013] 37 Taxmann.com 426 (Rajasthan). (x) K.V. Padmanabhan vs. ACIT, Central Circle, Trichur [2019] 107 taxmann.com 24 (Kerala HC) (x…

Polisetty Somasundaram, Guntur vs. Deputy Commissioner of Income Tax, Central Circle-1, Guntur

In the result, appeal of the assessee for the AY 2020-21 is allowed

ITA 177/VIZ/2023[2017-18]Status: DisposedITAT Visakhapatnam18 Aug 2023AY 2017-18

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकरअपीलसं./ I.T.A. No.172 To 180/Viz/2023 ("नधा"रणवष"/ Assessment Year : 2012-13 To 2020-21) M/S. Polisetty Somasundaram, Vs. The Deputy Commissioner Of D.No. 8-24-31, Main Road, Income Tax, Mangalagiri Road, Central Circle-1, Guntur – 522001. Guntur. Pan: Aacfp 7251 J (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ"क"ओरसे/ Appellant By : Sri M.V. Prasad, Ar ""याथ"क"ओरसे/ Respondent By : Sri Mn Murthy Naik, Cit-Dr

For Appellant: Sri M.V. Prasad, ARFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 127Section 132Section 139Section 142(1)Section 143(2)Section 143(3)Section 153ASection 153B

…) Ltd [2010] 195 Taxman 277 (Delhi). (iii) CIT, Delhi-II vs. Deepak Aggarwal {2008] 175 Taxman 1 (Delhi). (iv) CIT vs. S.K. Katyal {2009] 308 ITR 168 (Delhi) (v) CIT vs. Sandhya P. Naik [2002] 124 Taxman 384 (Bombay) 11 (vi) CIT vs. T.S. Chandrasekhar [2009] 221 CTR 385 (Karnataka HC) (vii) Mohd Yasin vs. CIT, Jaipur [2017] 84 Taxmann.com 292 (Rajasthan) (viii) CIT vs. White & White Mineral (P.) Ltd [2011] 12 Taxmann.com 120 (Rajasthan). (ix) CIT-1, Jodhpur vs. Om Prakash Mandora [2013] 37 Taxmann.com 426 (Rajasthan). (x) K.V. Padmanabhan vs. ACIT, Central Circle, Trichur [2019] 107 taxmann.com 24 (Kerala HC) (x…

Polisetty Somasundaram, Guntur vs. Deputy Commissioner of Income Tax, Central Circle-1, Guntur

In the result, appeal of the assessee for the AY 2020-21 is allowed

ITA 176/VIZ/2023[2016-17]Status: DisposedITAT Visakhapatnam18 Aug 2023AY 2016-17

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकरअपीलसं./ I.T.A. No.172 To 180/Viz/2023 ("नधा"रणवष"/ Assessment Year : 2012-13 To 2020-21) M/S. Polisetty Somasundaram, Vs. The Deputy Commissioner Of D.No. 8-24-31, Main Road, Income Tax, Mangalagiri Road, Central Circle-1, Guntur – 522001. Guntur. Pan: Aacfp 7251 J (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ"क"ओरसे/ Appellant By : Sri M.V. Prasad, Ar ""याथ"क"ओरसे/ Respondent By : Sri Mn Murthy Naik, Cit-Dr

For Appellant: Sri M.V. Prasad, ARFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 127Section 132Section 139Section 142(1)Section 143(2)Section 143(3)Section 153ASection 153B

…) Ltd [2010] 195 Taxman 277 (Delhi). (iii) CIT, Delhi-II vs. Deepak Aggarwal {2008] 175 Taxman 1 (Delhi). (iv) CIT vs. S.K. Katyal {2009] 308 ITR 168 (Delhi) (v) CIT vs. Sandhya P. Naik [2002] 124 Taxman 384 (Bombay) 11 (vi) CIT vs. T.S. Chandrasekhar [2009] 221 CTR 385 (Karnataka HC) (vii) Mohd Yasin vs. CIT, Jaipur [2017] 84 Taxmann.com 292 (Rajasthan) (viii) CIT vs. White & White Mineral (P.) Ltd [2011] 12 Taxmann.com 120 (Rajasthan). (ix) CIT-1, Jodhpur vs. Om Prakash Mandora [2013] 37 Taxmann.com 426 (Rajasthan). (x) K.V. Padmanabhan vs. ACIT, Central Circle, Trichur [2019] 107 taxmann.com 24 (Kerala HC) (x…

Polisetty Somasundaram, Guntur vs. Deputy Commissioner of Income Tax, Central Circle-1, Guntur

In the result, appeal of the assessee for the AY 2020-21 is allowed

ITA 175/VIZ/2023[2015-16]Status: DisposedITAT Visakhapatnam18 Aug 2023AY 2015-16

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकरअपीलसं./ I.T.A. No.172 To 180/Viz/2023 ("नधा"रणवष"/ Assessment Year : 2012-13 To 2020-21) M/S. Polisetty Somasundaram, Vs. The Deputy Commissioner Of D.No. 8-24-31, Main Road, Income Tax, Mangalagiri Road, Central Circle-1, Guntur – 522001. Guntur. Pan: Aacfp 7251 J (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ"क"ओरसे/ Appellant By : Sri M.V. Prasad, Ar ""याथ"क"ओरसे/ Respondent By : Sri Mn Murthy Naik, Cit-Dr

For Appellant: Sri M.V. Prasad, ARFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 127Section 132Section 139Section 142(1)Section 143(2)Section 143(3)Section 153ASection 153B

…) Ltd [2010] 195 Taxman 277 (Delhi). (iii) CIT, Delhi-II vs. Deepak Aggarwal {2008] 175 Taxman 1 (Delhi). (iv) CIT vs. S.K. Katyal {2009] 308 ITR 168 (Delhi) (v) CIT vs. Sandhya P. Naik [2002] 124 Taxman 384 (Bombay) 11 (vi) CIT vs. T.S. Chandrasekhar [2009] 221 CTR 385 (Karnataka HC) (vii) Mohd Yasin vs. CIT, Jaipur [2017] 84 Taxmann.com 292 (Rajasthan) (viii) CIT vs. White & White Mineral (P.) Ltd [2011] 12 Taxmann.com 120 (Rajasthan). (ix) CIT-1, Jodhpur vs. Om Prakash Mandora [2013] 37 Taxmann.com 426 (Rajasthan). (x) K.V. Padmanabhan vs. ACIT, Central Circle, Trichur [2019] 107 taxmann.com 24 (Kerala HC) (x…

Polisetty Somasundaram, Guntur vs. Deputy Commissioner of Income Tax, Central Circle-1, Guntur

In the result, appeal of the assessee for the AY 2020-21 is allowed

ITA 174/VIZ/2023[2014-15]Status: DisposedITAT Visakhapatnam18 Aug 2023AY 2014-15

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकरअपीलसं./ I.T.A. No.172 To 180/Viz/2023 ("नधा"रणवष"/ Assessment Year : 2012-13 To 2020-21) M/S. Polisetty Somasundaram, Vs. The Deputy Commissioner Of D.No. 8-24-31, Main Road, Income Tax, Mangalagiri Road, Central Circle-1, Guntur – 522001. Guntur. Pan: Aacfp 7251 J (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ"क"ओरसे/ Appellant By : Sri M.V. Prasad, Ar ""याथ"क"ओरसे/ Respondent By : Sri Mn Murthy Naik, Cit-Dr

For Appellant: Sri M.V. Prasad, ARFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 127Section 132Section 139Section 142(1)Section 143(2)Section 143(3)Section 153ASection 153B

…) Ltd [2010] 195 Taxman 277 (Delhi). (iii) CIT, Delhi-II vs. Deepak Aggarwal {2008] 175 Taxman 1 (Delhi). (iv) CIT vs. S.K. Katyal {2009] 308 ITR 168 (Delhi) (v) CIT vs. Sandhya P. Naik [2002] 124 Taxman 384 (Bombay) 11 (vi) CIT vs. T.S. Chandrasekhar [2009] 221 CTR 385 (Karnataka HC) (vii) Mohd Yasin vs. CIT, Jaipur [2017] 84 Taxmann.com 292 (Rajasthan) (viii) CIT vs. White & White Mineral (P.) Ltd [2011] 12 Taxmann.com 120 (Rajasthan). (ix) CIT-1, Jodhpur vs. Om Prakash Mandora [2013] 37 Taxmann.com 426 (Rajasthan). (x) K.V. Padmanabhan vs. ACIT, Central Circle, Trichur [2019] 107 taxmann.com 24 (Kerala HC) (x…

Polisetty Somasundaram, Guntur vs. Deputy Commissioner of Income Tax, Central Circle-1, Guntur

In the result, appeal of the assessee for the AY 2020-21 is allowed

ITA 173/VIZ/2023[2013-14]Status: DisposedITAT Visakhapatnam18 Aug 2023AY 2013-14

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकरअपीलसं./ I.T.A. No.172 To 180/Viz/2023 ("नधा"रणवष"/ Assessment Year : 2012-13 To 2020-21) M/S. Polisetty Somasundaram, Vs. The Deputy Commissioner Of D.No. 8-24-31, Main Road, Income Tax, Mangalagiri Road, Central Circle-1, Guntur – 522001. Guntur. Pan: Aacfp 7251 J (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ"क"ओरसे/ Appellant By : Sri M.V. Prasad, Ar ""याथ"क"ओरसे/ Respondent By : Sri Mn Murthy Naik, Cit-Dr

For Appellant: Sri M.V. Prasad, ARFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 127Section 132Section 139Section 142(1)Section 143(2)Section 143(3)Section 153ASection 153B

…) Ltd [2010] 195 Taxman 277 (Delhi). (iii) CIT, Delhi-II vs. Deepak Aggarwal {2008] 175 Taxman 1 (Delhi). (iv) CIT vs. S.K. Katyal {2009] 308 ITR 168 (Delhi) (v) CIT vs. Sandhya P. Naik [2002] 124 Taxman 384 (Bombay) 11 (vi) CIT vs. T.S. Chandrasekhar [2009] 221 CTR 385 (Karnataka HC) (vii) Mohd Yasin vs. CIT, Jaipur [2017] 84 Taxmann.com 292 (Rajasthan) (viii) CIT vs. White & White Mineral (P.) Ltd [2011] 12 Taxmann.com 120 (Rajasthan). (ix) CIT-1, Jodhpur vs. Om Prakash Mandora [2013] 37 Taxmann.com 426 (Rajasthan). (x) K.V. Padmanabhan vs. ACIT, Central Circle, Trichur [2019] 107 taxmann.com 24 (Kerala HC) (x…

Polisetty Somasundaram, Guntur vs. Deputy Commissioner of Income Tax, Central Circle-1, Guntur

In the result, appeal of the assessee for the AY 2020-21 is allowed

ITA 172/VIZ/2023[2012-13]Status: DisposedITAT Visakhapatnam18 Aug 2023AY 2012-13

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकरअपीलसं./ I.T.A. No.172 To 180/Viz/2023 ("नधा"रणवष"/ Assessment Year : 2012-13 To 2020-21) M/S. Polisetty Somasundaram, Vs. The Deputy Commissioner Of D.No. 8-24-31, Main Road, Income Tax, Mangalagiri Road, Central Circle-1, Guntur – 522001. Guntur. Pan: Aacfp 7251 J (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ"क"ओरसे/ Appellant By : Sri M.V. Prasad, Ar ""याथ"क"ओरसे/ Respondent By : Sri Mn Murthy Naik, Cit-Dr

For Appellant: Sri M.V. Prasad, ARFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 127Section 132Section 139Section 142(1)Section 143(2)Section 143(3)Section 153ASection 153B

…) Ltd [2010] 195 Taxman 277 (Delhi). (iii) CIT, Delhi-II vs. Deepak Aggarwal {2008] 175 Taxman 1 (Delhi). (iv) CIT vs. S.K. Katyal {2009] 308 ITR 168 (Delhi) (v) CIT vs. Sandhya P. Naik [2002] 124 Taxman 384 (Bombay) 11 (vi) CIT vs. T.S. Chandrasekhar [2009] 221 CTR 385 (Karnataka HC) (vii) Mohd Yasin vs. CIT, Jaipur [2017] 84 Taxmann.com 292 (Rajasthan) (viii) CIT vs. White & White Mineral (P.) Ltd [2011] 12 Taxmann.com 120 (Rajasthan). (ix) CIT-1, Jodhpur vs. Om Prakash Mandora [2013] 37 Taxmann.com 426 (Rajasthan). (x) K.V. Padmanabhan vs. ACIT, Central Circle, Trichur [2019] 107 taxmann.com 24 (Kerala HC) (x…

308 ITR 168 (Delhi) (v) CIT v. Sandhya P. Naik (221 CTR 385) — Cited in 10 Judgments | BharatTax