373 (Delhi-Trib), Satkar Fincap Ltd. v. ACIT CC-21, New Delhi

52 Taxmann.com 220High Court2014#1637 most cited

What is 373 (Delhi-Trib), Satkar Fincap Ltd. v. ACIT CC-21, New Delhi authority for?

For a valid assessment under Section 153C against an 'other person', the Assessing Officer's satisfaction note must explicitly identify seized documents or assets found during a search that specifically belong to that 'other person'. Mere association or relationship with the searched assessee, without specific findings of belonging documents or assets, is insufficient to assume jurisdiction.

69

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2015 to 2025.

Also referred to as

Satkar Fincap Ltd. · Section 153C · satisfaction note · seized documents · assets belonging to other person · search assessment · jurisdiction 153C · validity of notice

Sections most often in play

Section 101Section 102Section 124(3)Section 132Section 132ASection 139(1)Section 142(1)Section 143

Issues it is cited on

section 132(4a)(i)section 158bdsection 153c(1)satisfaction notesection 132(4a)section 292cdocuments seizedsection 132(1)section 34section 149block periodsection 132a

Judgments citing 373 (Delhi-Trib), Satkar Fincap Ltd. v. ACIT CC-21, New Delhi

ACIT, New Delhi vs. Rohan Patel, New Delhi

Accordingly all the appeals of the revenue with respect to all these assesses are dismissed

ITA 1455/DEL/2015[2010-11]Status: DisposedITAT Delhi31 Dec 2018AY 2010-11

Bench: Shri Prashant Maharishi & Shri K.N.Charyacit, Vs. Rohan Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi Pan: Asjpp8428L (Appellant) (Respondent) Acit, Vs. Himanshu Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi Pan: Actpp8270C (Appellant) (Respondent) Acit, Vs. Praduman Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi Pan: Ajhpp2206P (Appellant) (Respondent) Acit, Vs. Krish Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi Pan: Aqvpp2875R (Appellant) (Respondent) Acit, Vs. Urmila Chandulal Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi Pan: Aeipp1395R

For Appellant: Shri Raj Gupta, CAFor Respondent: Smt Sulekha Verma, CIT DR
Section 132Section 142Section 153Section 153C

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ―F‖: NEW DELHI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRI K.N.CHARY, JUDICIAL MEMBER ACIT, Vs. Rohan Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi PAN: ASJPP8428L (Appellant) (Respondent) ACIT, Vs. Himanshu Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi PAN: ACTPP8270C (Appellant) (Respondent) ACIT, Vs. Praduman Patel, Central Circle-06, New Delhi 10, Executive Club Road, Chandanholla Mehrauli, New Delhi PAN: AJHPP2206P (Appellant) (Respondent) ACIT, Vs. Krish Pa…

Crystal Plywood Pvt. Ltd., Kolhapur vs. Income-Tax Officer

ITA 1737/PUN/2016[2006-07]Status: DisposedITAT Pune14 Nov 2018AY 2006-07

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita No.1737/Pun/2016 यििाारण वषा / Assessment Year : 2006-07 Crystal Plywood Pvt. Ltd., 1220/47, E-Ward, Rajarampuri, First Lane, अऩीऱाथी/Appellant Kolhapur – 416001 …. Pan: Aaacc7874M Vs. The Income Tax Officer (Central), …. प्रत्यथी / Respondent Kolhapur

For Appellant: Shri Nikhil PathakFor Respondent: Shri Avadesh Kumar
Section 132Section 139(1)Section 143(3)Section 153C

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ “बी” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE सुश्री सुषमा चावऱा, न्याययक सदस्य एवं श्री अयिऱ चतुवेदी, ऱेखा सदस्य के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND SHRI ANIL CHATURVEDI, AM आयकर अपीऱ सं. / ITA No.1737/PUN/2016 यििाारण वषा / Assessment Year : 2006-07 Crystal Plywood Pvt. Ltd., 1220/47, E-Ward, Rajarampuri, First Lane, अऩीऱाथी/Appellant Kolhapur – 416001 …. PAN: AAACC7874M Vs. The Income Tax Officer (Central), …. प्रत्यथी / Respondent Kolhapur अऩीऱाथी की ओर से / Appellant by : Shri Nikhil Pathak प्रत्यथी की ओर से / Respondent by : Shri Avadesh Kum…

DCIT CC 3(4) Cen RG 3, Mumbai vs. Jivesh Developers & Properties P. Ltd, Mumbai

In the result, Revenue‟s appeals are dismissed

ITA 5643/MUM/2015[2005-06]Status: DisposedITAT Mumbai28 Mar 2018AY 2005-06

Bench: Shri Saktijit Dey & Shri N.K. Pradhan

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI N.K. PRADHAN, ACCOUNTANT MEMBER ITA no.5643/Mum./2015 (Assessment Year : 2005–06) Dy. Commissioner of Income Tax Central Circle–3(4) ……………. Appellant Central Range–3, Mumbai v/s M/s. Jivesh Developers & Properties Pvt. Ltd., 1st Floor, Samir Complex St. Andrews Road, Op Holy Family ……………. Respondent Hospital, Bandra (W), Mumbai 400 050 PAN – AAACJ9758M C.O. no.105/Mum./2017 Arising out of ITA no.5643/Mum./2015 (Assessment Year : 2005–06) M/s. Jivesh Developers & Properties Pvt. Ltd., 1st Floor, Samir Complex…

Principal Commissioner of Income Tax (Central)- 1 vs. M/S Amrapali Grand

The appeal is dismissed

ITA/1129/2017HC Delhi11 Dec 2017

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE SANJEEV SACHDEVA

Section 143(3)Section 153Section 153C

…ew that the said document i.e. a chart at pages 53 and 54 of Annexure A-1 did not belong to the Assessee. Following the decisions of this Court in Pepsico India Holdings Pvt. Ltd. v. ACIT (2014) 50 Taxmann.com 299 (Del) and Pepsi Food Pvt. v. ACIT (2014) 52 Taxmann.com 220 (Del), the ITAT held that the initiation of proceedings against the Assessee under Section 153C of the Act was bad in law. 7. Mr. Rahul Chaudhary, learned Senior Standing ITA 1127/2017, 1128/2017 & 1129/2017 Page 3 counsel for the Revenue submitted that the two documents in question recovered in the search of the “Amrapali G…

Principal Commissioner of Income Tax (Central)- 1 vs. M/S Amrapali Grand

The appeal is dismissed

ITA/1127/2017HC Delhi11 Dec 2017

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE SANJEEV SACHDEVA

Section 143(3)Section 153Section 153C

…ew that the said document i.e. a chart at pages 53 and 54 of Annexure A-1 did not belong to the Assessee. Following the decisions of this Court in Pepsico India Holdings Pvt. Ltd. v. ACIT (2014) 50 Taxmann.com 299 (Del) and Pepsi Food Pvt. v. ACIT (2014) 52 Taxmann.com 220 (Del), the ITAT held that the initiation of proceedings against the Assessee under Section 153C of the Act was bad in law. 7. Mr. Rahul Chaudhary, learned Senior Standing ITA 1127/2017, 1128/2017 & 1129/2017 Page 3 counsel for the Revenue submitted that the two documents in question recovered in the search of the “Amrapali G…

Principal Commissioner of Income Tax(Central)-1 vs. M/S Amrapali Grand

The appeal is dismissed

ITA/1128/2017HC Delhi11 Dec 2017

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE SANJEEV SACHDEVA

Section 143(3)Section 153Section 153C

…ew that the said document i.e. a chart at pages 53 and 54 of Annexure A-1 did not belong to the Assessee. Following the decisions of this Court in Pepsico India Holdings Pvt. Ltd. v. ACIT (2014) 50 Taxmann.com 299 (Del) and Pepsi Food Pvt. v. ACIT (2014) 52 Taxmann.com 220 (Del), the ITAT held that the initiation of proceedings against the Assessee under Section 153C of the Act was bad in law. 7. Mr. Rahul Chaudhary, learned Senior Standing ITA 1127/2017, 1128/2017 & 1129/2017 Page 3 counsel for the Revenue submitted that the two documents in question recovered in the search of the “Amrapali G…

Adarsh Kumar, New Delhi vs. DCIT, New Delhi

ITA 5096/DEL/2015[2010-11]Status: DisposedITAT Delhi15 Nov 2017AY 2010-11

Bench: Shri H.S. Sidhu & Shri L.P. Sahu

For Appellant: Sh. Amit Goel, & Nippun Mital, CAsFor Respondent: Sh. Ms. Rachna Singh, CIT(DR)
Section 132Section 132(1)Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C”, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER ITA Nos. 5095, 5096 & 5097/DEL/2015 A.Yrs. : 2009-10, 2010-11 & 2011-12 ADARSH KUMAR, VS DCIT, CENTRAL CIRCLE-19, 23, SUDHARSHAN APARTMENT, NEW DELHI I.P. EXTENSION, NEW DELHI (PAN: AAAPK6345G) (APPELLANT) (RESPONDENT) Assessee by : Sh. Amit Goel, & Nippun Mital, CAs Department by : Sh. Ms. Rachna Singh, CIT(DR) ORDER PER H.S. SIDHU, JM These are the 03 appeals of assessee are directed against the separate orders of CIT(A)-XXVII, New Delhi all dated 09.6.2015 relating…

Adarsh Kumar, New Delhi vs. DCIT, New Delhi

ITA 5095/DEL/2015[2009-10]Status: DisposedITAT Delhi15 Nov 2017AY 2009-10

Bench: Shri H.S. Sidhu & Shri L.P. Sahu

For Appellant: Sh. Amit Goel, & Nippun Mital, CAsFor Respondent: Sh. Ms. Rachna Singh, CIT(DR)
Section 132Section 132(1)Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C”, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER ITA Nos. 5095, 5096 & 5097/DEL/2015 A.Yrs. : 2009-10, 2010-11 & 2011-12 ADARSH KUMAR, VS DCIT, CENTRAL CIRCLE-19, 23, SUDHARSHAN APARTMENT, NEW DELHI I.P. EXTENSION, NEW DELHI (PAN: AAAPK6345G) (APPELLANT) (RESPONDENT) Assessee by : Sh. Amit Goel, & Nippun Mital, CAs Department by : Sh. Ms. Rachna Singh, CIT(DR) ORDER PER H.S. SIDHU, JM These are the 03 appeals of assessee are directed against the separate orders of CIT(A)-XXVII, New Delhi all dated 09.6.2015 relating…

ACIT, New Delhi vs. M/S. Sbp 87 Hotels Pvt. Ltd., New Delhi

In the result, all these appeals filed by the revenue are dismissed

ITA 2884/DEL/2015[2010-11]Status: DisposedITAT Delhi10 Nov 2015AY 2010-11

Bench: Shri P. K. Bansalassessment Year: 2010-11 Acit, Cc-07, Vs. Sbp 87, Hotels Pvt. Ltd., New Delhi R/O16/21, Padam Singh Road, Karol Bagh, New Delhi Gir/Pan:Aalcs7171E Acit. Cc-07, Vs. M/S. Karat 87 Hotels Pvt . Ltd., New Delhi R/O 16/21, Padam Singh Road, Karol Bagh, New Delhi Gir/Pan: Aadck2600A

For Appellant: Shri P. Dam Kanunjna, Sr. DRFor Respondent: Shri Rohit Articled clerk
Section 132(1)Section 143(3)Section 153C

…1 I.T.A.Nos.2884,2887,2890&2891/Del/2015 IN THE INCOME TAX APELALTE TRIBUNAL (DELHI BENCH ‘SMC-2’, NEW DELHI) BEFORE SHRI P. K. BANSAL, ACCOUNTANT MEMBER Assessment year: 2010-11 ACIT, CC-07, Vs. SBP 87, Hotels Pvt. Ltd., New Delhi R/o16/21, Padam Singh Road, Karol Bagh, New Delhi GIR/PAN:AALCS7171E ACIT. CC-07, Vs. M/s. Karat 87 Hotels Pvt . Ltd., New Delhi R/o 16/21, Padam Singh Road, Karol Bagh, New Delhi GIR/PAN: AADCK2600A ITA No.2890 & 2891/DEL/2015 (Assessment Year 2008-09 & 2009-10) ACIT, CC-07, Vs. M/s. Satya Realtors Pvt. Ltd., New Delhi A-1, CC Colony, Opp. Rana Pratap Bagh, New Delhi GIR/PAN:AAJCS1…