PCIT v. Anand Kumar Jain

432 ITR 384High Court2021#535 most cited

What is PCIT v. Anand Kumar Jain authority for?

A statement recorded under Section 132(4) from a third party, lacking corroborative evidence, does not constitute sufficient incriminating material to assume jurisdiction or make additions in an assessment under Section 153A or 153C.

180

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2021 to 2026.

Also referred to as

PCIT v. Anand Kumar Jain · Section 153C · Section 153A · Section 132(4) statement · third-party statement · corroborative evidence · incriminating material · search assessment · accommodation entries · jurisdiction 153C

Also reported as

2021 SCC OnLine DEL 317499 Taxmann.com 426

Sections most often in play

Section 143(3)Section 153ASection 153CSection 132(4)Section 132Section 68Section 143(2)Section 147

Issues it is cited on

section 158bb(1)section 158b(b)section 10(26)retraction of statementsection 158bbstatement under section 132(4)section 127(2)section 153(a)section 158bcretracted statementsection 132(4)section 158

Judgments citing PCIT v. Anand Kumar Jain

DEPUTY COMMISSIONER OF INCOME TAX, DELHI vs. M/S VESTIGE MARKETING PRIVATE LIMITED, DELHI

ITA 7842/DEL/2025[2022-23]Status: DisposedITAT Delhi20 Mar 2026AY 2022-23

Bench: Shri Before Shri Satbeer Singh Godarabefore Shri Before Shri Satbeer Singh Godarasatbeer Singh Godara & Satbeer Singh Godara & And & Shri Naveen Chandra Shri Naveen Chandra, , , Shri Naveen Chandra Shri Naveen Chandra

For Appellant: Shri Amit Goel and Shri Pranav Yadav, Advocate
Section 132Section 143(3)Section 147Section 37Section 37(1)Section 69A

…nce to any other material discovered during search and seizure operations on appellant. In this regard appellant places reliance on below mentioned judgments: 18 ITA-5515/Del/2025 & 13 others i) In the case of Pr. CI Pr. CI Pr. CIT v. Anand Kumar Jain (HUF) 432 ITR 384 (Del) Pr. CI T v. Anand Kumar Jain (HUF) 432 ITR 384 (Del) T v. Anand Kumar Jain (HUF) 432 ITR 384 (Del) it T v. Anand Kumar Jain (HUF) 432 ITR 384 (Del) was held as under: - 8. Next, we find that, the assessment has been framed under section 153A, consequent to the search action. The scope and ambit of section 153A is well defined. This court, i…

DEPUTY COMMISSIONER OF INCOME TAX, DELHI vs. M/S VESTIGE MARKETING PRIVATE LIMITED, DELHI

ITA 7841/DEL/2025[2021-22]Status: DisposedITAT Delhi20 Mar 2026AY 2021-22

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandra

Section 132Section 133(6)Section 143(3)Section 147Section 37Section 37(1)Section 69A

…addition on a 'standalone basis', without reference to any other material discovered during search and seizure operations on appellant. In this regard appellant places reliance on below mentioned judgments: i) In the case of Pr. CIT v. Anand Kumar Jain (HUF) 432 ITR 384 (Del) it was held as under: - 8. Next, we find that, the assessment has been framed under section 153A, consequent to the search action. The scope and ambit of section 153A is well defined. This court, in CIT v. Kabul Chawla, concerning the scope of assessment under Section 153A, has laid out and summarized the legal position after taking into ac…

DEPUTY COMMISSIONER OF INCOME TAX, DELHI vs. M/S VESTIGE MARKETING PRIVATE LIMITED, DELHI

ITA 7840/DEL/2025[2020-21]Status: DisposedITAT Delhi20 Mar 2026AY 2020-21

Bench: Shri Before Shri Satbeer Singh Godarabefore Shri Before Shri Satbeer Singh Godarasatbeer Singh Godara & Satbeer Singh Godara & And & Shri Naveen Chandra Shri Naveen Chandra, , , Shri Naveen Chandra Shri Naveen Chandra

For Appellant: Shri Amit Goel and Shri Pranav Yadav, Advocate
Section 132Section 143(3)Section 147Section 37Section 37(1)Section 69A

…nce to any other material discovered during search and seizure operations on appellant. In this regard appellant places reliance on below mentioned judgments: 18 ITA-5515/Del/2025 & 13 others i) In the case of Pr. CI Pr. CI Pr. CIT v. Anand Kumar Jain (HUF) 432 ITR 384 (Del) Pr. CI T v. Anand Kumar Jain (HUF) 432 ITR 384 (Del) T v. Anand Kumar Jain (HUF) 432 ITR 384 (Del) it T v. Anand Kumar Jain (HUF) 432 ITR 384 (Del) was held as under: - 8. Next, we find that, the assessment has been framed under section 153A, consequent to the search action. The scope and ambit of section 153A is well defined. This court, i…

DEPUTY COMMISSIONER OF INCOME TAX, DELHI vs. M/S VESTIGE MARKETING PRIVATE LIMITED, DELHI

ITA 7838/DEL/2025[2018-19]Status: DisposedITAT Delhi20 Mar 2026AY 2018-19

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandra

For Appellant: Shri Amit Goel andFor Respondent: Ms. Monika Singh, CIT-DR
Section 132Section 133(6)Section 143(3)Section 147Section 37Section 37(1)Section 69A

…addition on a 'standalone basis', without reference to any other material discovered during search and seizure operations on appellant. In this regard appellant places reliance on below mentioned judgments: i) In the case of Pr. CIT v. Anand Kumar Jain (HUF) 432 ITR 384 (Del) it was held as under: - 8. Next, we find that, the assessment has been framed under section 153A, consequent to the search action. The scope and ambit of section 153A is well defined. This court, in CIT v. Kabul Chawla, concerning the scope of assessment under Section 153A, has laid out and summarized the legal position after taking into ac…

VESTIGE MARKETING PVT LTD,DELHI vs. DCIT CENTRAL CIRCLE -05 , DELHI

ITA 5521/DEL/2025[2024-25]Status: DisposedITAT Delhi20 Mar 2026AY 2024-25

Bench: Shri Before Shri Satbeer Singh Godarabefore Shri Before Shri Satbeer Singh Godarasatbeer Singh Godara & Satbeer Singh Godara & And & Shri Naveen Chandra Shri Naveen Chandra, , , Shri Naveen Chandra Shri Naveen Chandra

For Appellant: Shri Amit Goel and Shri Pranav Yadav, Advocate
Section 132Section 143(3)Section 147Section 37Section 37(1)Section 69A

…nce to any other material discovered during search and seizure operations on appellant. In this regard appellant places reliance on below mentioned judgments: 18 ITA-5515/Del/2025 & 13 others i) In the case of Pr. CI Pr. CI Pr. CIT v. Anand Kumar Jain (HUF) 432 ITR 384 (Del) Pr. CI T v. Anand Kumar Jain (HUF) 432 ITR 384 (Del) T v. Anand Kumar Jain (HUF) 432 ITR 384 (Del) it T v. Anand Kumar Jain (HUF) 432 ITR 384 (Del) was held as under: - 8. Next, we find that, the assessment has been framed under section 153A, consequent to the search action. The scope and ambit of section 153A is well defined. This court, i…

VESTIGE MARKETING PVT LTD,DELHI vs. DCIT, CENTRAL CIRCLE-05, DELHI

ITA 5520/DEL/2025[2023-24]Status: DisposedITAT Delhi20 Mar 2026AY 2023-24

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandra

Section 132Section 133(6)Section 143(3)Section 147Section 37Section 37(1)Section 69A

…addition on a 'standalone basis', without reference to any other material discovered during search and seizure operations on appellant. In this regard appellant places reliance on below mentioned judgments: i) In the case of Pr. CIT v. Anand Kumar Jain (HUF) 432 ITR 384 (Del) it was held as under: - 8. Next, we find that, the assessment has been framed under section 153A, consequent to the search action. The scope and ambit of section 153A is well defined. This court, in CIT v. Kabul Chawla, concerning the scope of assessment under Section 153A, has laid out and summarized the legal position after taking into ac…

VESTIGE MARKETING PVT LTD,DELHI vs. DCIT, CENTRAL CIRCLE-05, DELHI

ITA 5517/DEL/2025[2020-21]Status: DisposedITAT Delhi20 Mar 2026AY 2020-21

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandra

Section 132Section 133(6)Section 143(3)Section 147Section 37Section 37(1)Section 69A

…addition on a 'standalone basis', without reference to any other material discovered during search and seizure operations on appellant. In this regard appellant places reliance on below mentioned judgments: i) In the case of Pr. CIT v. Anand Kumar Jain (HUF) 432 ITR 384 (Del) it was held as under: - 8. Next, we find that, the assessment has been framed under section 153A, consequent to the search action. The scope and ambit of section 153A is well defined. This court, in CIT v. Kabul Chawla, concerning the scope of assessment under Section 153A, has laid out and summarized the legal position after taking into ac…

VESTIGE MARKETING PVT. LTD.,DELHI vs. DCIT, CENTRAL CIRCLE- 05, DELHI

ITA 5515/DEL/2025[2018-19]Status: DisposedITAT Delhi20 Mar 2026AY 2018-19

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandra

For Appellant: Shri Amit Goel andFor Respondent: Ms. Monika Singh, CIT-DR
Section 132Section 133(6)Section 143(3)Section 147Section 37Section 37(1)Section 69A

…addition on a 'standalone basis', without reference to any other material discovered during search and seizure operations on appellant. In this regard appellant places reliance on below mentioned judgments: i) In the case of Pr. CIT v. Anand Kumar Jain (HUF) 432 ITR 384 (Del) it was held as under: - 8. Next, we find that, the assessment has been framed under section 153A, consequent to the search action. The scope and ambit of section 153A is well defined. This court, in CIT v. Kabul Chawla,¹ concerning the scope of assessment under Section 153A, has laid out and summarized the legal position after taking into a…

JOINT COMMISSIONER OF INCOME TAX (OSD), CENTRAL CIRCLE-20, DELHI vs. M B POWER (MADHYA PRADESH) LTD., DELHI

In the result, appeal of the Revenue is dismissed

ITA 267/DEL/2024[2021-22]Status: DisposedITAT Delhi19 Dec 2025AY 2021-22

Bench: Shri Sudhir Kumar & Shri Manish Agarwal[Assessment Year : 2018-19] M.B.Power (Madhya Pradesh) Vs Dcit, Ltd., 239, Okhla Industrial Central Circle-2, Estate, Nehru Place, Gurgaon Delhi -110019. Pan-Aafcm6698A Appellant Respondent

Section 132(4)Section 143(2)Section 153CSection 250

…2017- 18. IV. Jurisdiction u/s 153C cannot be assumed on the basis of third -party statement Moreover, without corroborative evidence, jurisdiction u/s 153C cannot be assumed on the basis of statement of a third party. In CIT v. Anand Kumar Jain (HUF) (2021) 432 ITR 384 (Del), besides search on the assessee HUF, premises of one Pradeep Kumar Jindal were also searched. During search, statement of Pradeep Kumar was recorded u/s 132(4), wherein, he admitted to have provided accommodation entries to the assessee. Hon’ble High Court considering the question “whether a statement under Section 132(4) constitutes incrim…

MB POWER (MADHYA PRADESH) LIMITED,DELHI vs. DCIT, CENTRAL CIRCLE-20, DELHI

In the result, appeal of the Revenue is dismissed

ITA 211/DEL/2024[2021-22]Status: DisposedITAT Delhi19 Dec 2025AY 2021-22

Bench: Shri Sudhir Kumar & Shri Manish Agarwal[Assessment Year : 2018-19] M.B.Power (Madhya Pradesh) Vs Dcit, Ltd., 239, Okhla Industrial Central Circle-2, Estate, Nehru Place, Gurgaon Delhi -110019. Pan-Aafcm6698A Appellant Respondent

Section 132(4)Section 143(2)Section 153CSection 250

…2017- 18. IV. Jurisdiction u/s 153C cannot be assumed on the basis of third -party statement Moreover, without corroborative evidence, jurisdiction u/s 153C cannot be assumed on the basis of statement of a third party. In CIT v. Anand Kumar Jain (HUF) (2021) 432 ITR 384 (Del), besides search on the assessee HUF, premises of one Pradeep Kumar Jindal were also searched. During search, statement of Pradeep Kumar was recorded u/s 132(4), wherein, he admitted to have provided accommodation entries to the assessee. Hon’ble High Court considering the question “whether a statement under Section 132(4) constitutes incrim…

DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-20, DELHI vs. MB POWER (MADHYA PRADESH) LIMITED, DELHI

In the result, appeal of the Revenue is dismissed

ITA 3923/DEL/2023[2018-19]Status: DisposedITAT Delhi19 Dec 2025AY 2018-19

Bench: Shri Sudhir Kumar & Shri Manish Agarwal[Assessment Year : 2018-19] M.B.Power (Madhya Pradesh) Vs Dcit, Ltd., 239, Okhla Industrial Central Circle-2, Estate, Nehru Place, Gurgaon Delhi -110019. Pan-Aafcm6698A Appellant Respondent

Section 132(4)Section 143(2)Section 153CSection 250

…2017- 18. IV. Jurisdiction u/s 153C cannot be assumed on the basis of third -party statement Moreover, without corroborative evidence, jurisdiction u/s 153C cannot be assumed on the basis of statement of a third party. In CIT v. Anand Kumar Jain (HUF) (2021) 432 ITR 384 (Del), besides search on the assessee HUF, premises of one Pradeep Kumar Jindal were also searched. During search, statement of Pradeep Kumar was recorded u/s 132(4), wherein, he admitted to have provided accommodation entries to the assessee. Hon’ble High Court considering the question “whether a statement under Section 132(4) constitutes incrim…

DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-20, DELHI vs. M. B. POWER (MADHAYA PRADESH) LTD, DELHI

In the result, appeal of the Revenue is dismissed

ITA 3874/DEL/2023[2016-17]Status: DisposedITAT Delhi19 Dec 2025AY 2016-17

Bench: Shri Sudhir Kumar & Shri Manish Agarwal[Assessment Year : 2018-19] M.B.Power (Madhya Pradesh) Vs Dcit, Ltd., 239, Okhla Industrial Central Circle-2, Estate, Nehru Place, Gurgaon Delhi -110019. Pan-Aafcm6698A Appellant Respondent

Section 132(4)Section 143(2)Section 153CSection 250

…2017- 18. IV. Jurisdiction u/s 153C cannot be assumed on the basis of third -party statement Moreover, without corroborative evidence, jurisdiction u/s 153C cannot be assumed on the basis of statement of a third party. In CIT v. Anand Kumar Jain (HUF) (2021) 432 ITR 384 (Del), besides search on the assessee HUF, premises of one Pradeep Kumar Jindal were also searched. During search, statement of Pradeep Kumar was recorded u/s 132(4), wherein, he admitted to have provided accommodation entries to the assessee. Hon’ble High Court considering the question “whether a statement under Section 132(4) constitutes incrim…

DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE - 20, DELHI vs. M.B. POWER (MADHAYA PRADESH) LTD, DELHI

In the result, appeal of the Revenue is dismissed

ITA 3870/DEL/2023[2017-18]Status: DisposedITAT Delhi19 Dec 2025AY 2017-18

Bench: Shri Sudhir Kumar & Shri Manish Agarwal[Assessment Year : 2018-19] M.B.Power (Madhya Pradesh) Vs Dcit, Ltd., 239, Okhla Industrial Central Circle-2, Estate, Nehru Place, Gurgaon Delhi -110019. Pan-Aafcm6698A Appellant Respondent

Section 132(4)Section 143(2)Section 153CSection 250

…2017- 18. IV. Jurisdiction u/s 153C cannot be assumed on the basis of third -party statement Moreover, without corroborative evidence, jurisdiction u/s 153C cannot be assumed on the basis of statement of a third party. In CIT v. Anand Kumar Jain (HUF) (2021) 432 ITR 384 (Del), besides search on the assessee HUF, premises of one Pradeep Kumar Jindal were also searched. During search, statement of Pradeep Kumar was recorded u/s 132(4), wherein, he admitted to have provided accommodation entries to the assessee. Hon’ble High Court considering the question “whether a statement under Section 132(4) constitutes incrim…

MB POWER (MADHYA PRADESH) LIMITED ,SOUTH EAST DELHI vs. DCIT, CENTRAL CIRCLE-20, DELHI, DELHI

In the result, appeal of the Revenue is dismissed

ITA 3850/DEL/2023[2018-19]Status: DisposedITAT Delhi19 Dec 2025AY 2018-19

Bench: Shri Sudhir Kumar & Shri Manish Agarwal[Assessment Year : 2018-19] M.B.Power (Madhya Pradesh) Vs Dcit, Ltd., 239, Okhla Industrial Central Circle-2, Estate, Nehru Place, Gurgaon Delhi -110019. Pan-Aafcm6698A Appellant Respondent

Section 132(4)Section 143(2)Section 153CSection 250

…2017- 18. IV. Jurisdiction u/s 153C cannot be assumed on the basis of third -party statement Moreover, without corroborative evidence, jurisdiction u/s 153C cannot be assumed on the basis of statement of a third party. In CIT v. Anand Kumar Jain (HUF) (2021) 432 ITR 384 (Del), besides search on the assessee HUF, premises of one Pradeep Kumar Jindal were also searched. During search, statement of Pradeep Kumar was recorded u/s 132(4), wherein, he admitted to have provided accommodation entries to the assessee. Hon’ble High Court considering the question “whether a statement under Section 132(4) constitutes incrim…

GURUCHARAN SINGH HORA,RAIPUR vs. DCIT,CENTRAL CIRCLE-8, DELHI

Appeal is allowed

ITA 1805/DEL/2025[2019-20]Status: DisposedITAT Delhi10 Dec 2025AY 2019-20

Bench: Sh. Satbeer Singh Godara & Sh. Manish Agarwal

For Appellant: Sh. Sunil Kumar Agarwal, CA &For Respondent: Sh. Gouranga Chandra Das, Sr. DR
Section 153ASection 3Section 69A

…therefore, such an addition could have been made only in an assessment framed u/s 153A of the Act. 5. We find no merit in the Revenue’s foregoing vehement contentions as hon’ble jurisdictional high court landmark decision in PCIT Vs. Anand Kumar Jain (2021) 432 ITR 384 (Del.) has settled the issue even if it is the same search, such addition based on the relevant seized material found at a third party premises could be made after initiation of proceedings u/s 3 Gurucharan Singh Hora 153C of the Act. We adopt very analogy herein as well to delete the impugned addition in very terms therefore. 6. All other rema…

DY. COMMISSIONER OF INCOME TAX, NOIDA vs. M/S ACE MEGA STRUCTURE PRIVATE LIMITED, NOIDA

In the result, appeal of the assessee is allowed

ITA 4115/DEL/2025[2019-20]Status: DisposedITAT Delhi27 Nov 2025AY 2019-20

Bench: Shri Anubhav Sharma & Shri Manish Agarwalsl. Ita No(S) Asst. Appeal(S) By No Year(S) Appellant Vs. Respondent Appellant Respondent 1. 4067/Del/2025 2019-20 M/S. Ace Mega Dcit/Acit Structures Pvt. Ltd., Central Circle I-B, 7Th Floor, Ace Studio, Noida Sector-126, Noida, Sector- 37, S.O. Gautam Budh Nagar-201303 Pan-Aakca8694D M/S. Ace Mega 2. 4115/Del/2025 2019-20 Dcit, Structures Pvt. Ltd. Central Circle-1, A.R.T.O Complex, Sector-33, I-B, 7Th Floor, Ace Studio, Noida-201301. Sector-126, Noida, Sector- 37, S.O. Gautam Budh Nagar-201303 Pan-Aakca8694D Appellant By Shri Rohit Kapoor, Adv. & Shri Virsain Aggarwal, Itp Respondent By Shri Mahesh Kumar, Cit Dr Date Of Hearing 17.09.2025 Date Of Pronouncement 27.11.2025

Section 147Section 68

…uildcon (P.) Ltd. vs. Deputy Commissioner of Income-tax [2025] 176 taxmann.com 614 (Chandigarh - Trib.)[17-07-2025]( Refer Para 24). [Refer Page No. 529-556 of Case Law PB] ii.PCIT (CENTRAL) – 3 VERSUS ANAND KUMAR JAIN (HUF), SATISH DEV JAIN, SAJAN KUMAR JAIN,432 ITR 384 (Del). [Refer Page No. 557-558 of Case Law PB] iii.COMMISSIONER OF INCOME TAX – III VERSUS M/S. CALCUTTA KNITWEARS, LUDHIANA362 ITR 673,. [Refer Page No. 559-561 of Case Law PB] iv.OM PRAKASH TANTIA, NISHA JAIN, MANOJ TANTIA, RENU JAIN, RUCHI TANTIA VERSUS DCIT, CENTRAL CIRCLE – 25, NEW DELHI2025 (3) TMI 1473 - ITAT DELHI. [Refer Page No. 562-568…

ACE MEGA STRUCTURES PRIVATE LIMITED,UTTAR PRADESH vs. DCIT/ACIT CEN CIR, NOIDA, NOIDA

In the result, appeal of the assessee is allowed

ITA 4067/DEL/2025[2019-20]Status: DisposedITAT Delhi27 Nov 2025AY 2019-20

Bench: Shri Anubhav Sharma & Shri Manish Agarwalsl. Ita No(S) Asst. Appeal(S) By No Year(S) Appellant Vs. Respondent Appellant Respondent 1. 4067/Del/2025 2019-20 M/S. Ace Mega Dcit/Acit Structures Pvt. Ltd., Central Circle I-B, 7Th Floor, Ace Studio, Noida Sector-126, Noida, Sector- 37, S.O. Gautam Budh Nagar-201303 Pan-Aakca8694D M/S. Ace Mega 2. 4115/Del/2025 2019-20 Dcit, Structures Pvt. Ltd. Central Circle-1, A.R.T.O Complex, Sector-33, I-B, 7Th Floor, Ace Studio, Noida-201301. Sector-126, Noida, Sector- 37, S.O. Gautam Budh Nagar-201303 Pan-Aakca8694D Appellant By Shri Rohit Kapoor, Adv. & Shri Virsain Aggarwal, Itp Respondent By Shri Mahesh Kumar, Cit Dr Date Of Hearing 17.09.2025 Date Of Pronouncement 27.11.2025

Section 147Section 68

…uildcon (P.) Ltd. vs. Deputy Commissioner of Income-tax [2025] 176 taxmann.com 614 (Chandigarh - Trib.)[17-07-2025]( Refer Para 24). [Refer Page No. 529-556 of Case Law PB] ii.PCIT (CENTRAL) – 3 VERSUS ANAND KUMAR JAIN (HUF), SATISH DEV JAIN, SAJAN KUMAR JAIN,432 ITR 384 (Del). [Refer Page No. 557-558 of Case Law PB] iii.COMMISSIONER OF INCOME TAX – III VERSUS M/S. CALCUTTA KNITWEARS, LUDHIANA362 ITR 673,. [Refer Page No. 559-561 of Case Law PB] iv.OM PRAKASH TANTIA, NISHA JAIN, MANOJ TANTIA, RENU JAIN, RUCHI TANTIA VERSUS DCIT, CENTRAL CIRCLE – 25, NEW DELHI2025 (3) TMI 1473 - ITAT DELHI. [Refer Page No. 562-568…

KAYUM RAZAK DHANANI ,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2(2), BENGALURU

Appeal of the assessee is allowed

ITA 634/BANG/2024[2015-16]Status: DisposedITAT Bangalore24 Nov 2025AY 2015-16

Bench: Shri Prashant Maharishi & Shri Soundararajan K.Assessment Year: 2015-16

For Appellant: Shri V. Chandrashekar, AdvocateFor Respondent: Shri Shivanand Kalakeri, CIT(DR)(ITAT), Bengaluru
Section 127Section 132Section 139Section 143Section 143(3)Section 153ASection 56(2)(vii)

…al offenders, indulging in clandestine operations whereas there is nothing in the present case, whatsoever, to suggest that any statement made by Mr. Anu Aggarwal or Mr. Harjeet Singh contained any such admission. 19. In CIT v. Anand Kumar Jain (HUF), (2021) 432 ITR 384: 2021 SCC Online Del 5706: (2021) 320 CTR 656 Honourable Delhi High court has held as under: - "9. In CIT v. Harjeev Aggarwal [2016] 6 ITR-OL 504 (Delhi) ; [2016] 290 CTR 263 ; [2016] SCC OnLine 1512** this court had held as follows (page 515 of 6 ITR-OL): "In view of the settled legal position, the first and foremost issue to be addressed is w…

KIRAN MAHANA,DELHI vs. DCIT,CENTRAL CIRCLE-27, DELHI

In the result the appeal of the assessee is allowed

ITA 3441/DEL/2025[2014-15]Status: DisposedITAT Delhi19 Nov 2025AY 2014-15

Bench: Sh. Sudhir Kumar & Sh. Manish Agarwalassessment Year: 2014-15 Kiran Mahana Vs. Dcit, Central Circle -27 Trough Legal Heir Ved New Delhi Parkash Mahana,229/39, New Delhi West Patel Nagar New Delhi-110008 Pan No. Aippm6862K (Appellant) (Respondent)

Section 132Section 133(6)Section 143(1)Section 153ASection 153DSection 69B

…not found from the possession of the assessee, but from the search third party ( i.e Shri Rahul Mahana), therefore the assessment should be made under section 153C of the Act not the u/s 153A of the Act. In the case of PCIT v, Anand Kumar Jain HUF reported in 432 ITR 384 the Hon’ble Jurisdictional High Court held as under: “3 A search was conducted u/s 132 on 18th November, 2015 at the premises of the Assessee (being Anand Kumar Jain (HUF, its coparceners and relatives) as well as at the premises of one Pradeep Kumar Jindal. During the search, statement of Pradeep Kumar Jindal was recorded on oat u/s 132(4) on t…

DCIT CENTRAL CIRCLE 7 4 MUMBAI, MUMBAI vs. INDO COUNT INDUSTRIES LTD, DELHI

Appeal stands dismissed

ITA 3854/MUM/2024[2017-18]Status: DisposedITAT Mumbai30 Oct 2025AY 2017-18

Bench: Shri Sandeep Gosain & Shri Omkareshwar Chidara

Section 1Section 132Section 143(2)Section 143(3)Section 153ASection 250

…1 IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & SHRI OMKARESHWAR CHIDARA, ACCOUNTANT MEMBER ITA No. AY Assessee/ Respondent Appellant 3822/Mum/2024 2014-15 DCIT, CC-7(4) Indo Count Industries Room No. 655, 6th Ltd., 3850/Mum/2024 2015-16 Floor, Aayakar 15/76, 2nd Floor, 3820/Mum/2024 2016-17 Bhavan, MK Road, Rajender Nagar, 3854/Mum/2024 2017-18 Mumbai – 400020. Central Delhi 3853/Mum/2024 2018-19 Delhi - 110060 3824/Mum/2024 2013-14 3826/Mum/2024 2012-13 CO. No. AY Assessee/ Respondent Appellant 184/Mum/2024 2013-14 Indo Count DCIT, CC-7(4) Industries Lt…

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