ACIT v. Global Estate

142 ITD 740Income Tax Appellate Tribunal2013#13456 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2022.

Issues it is cited on

section 2(7)section 45(2)section 145(1)section 14(1)section 211section 2(47)(v)section 145(2)section 52section 53aproject completion methodsection 53section 34(1)

Judgments citing ACIT v. Global Estate

ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCEL-2(1), BANGALORE vs. SRI MATHIKERE RAMAIAH SEETHARAM, BANGALORE

In the result, the appeals filed by the revenue are dismissed and the COs filed by the assessee are partly allowed for statistical purposes

ITA 544/BANG/2021[2016-17]Status: DisposedITAT Bangalore07 Nov 2022AY 2016-17

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri H. Nagin Khincha &For Respondent: Shri M. Mathivanan, D.R
Section 131Section 132(4)Section 153CSection 45(2)

…etermination of total income. 12.21 In the following cases it has been held that recording of satisfaction by Assessing Officer of searched person is a necessary pre-condition for initiation of proceedings u/s. 153C of the Act. • ACIT v. Global Estate (2013) 142 ITD 740(Agra)(Trib.) • Ingram Micro (India) Exports Pvt. Ltd. v. Dy. DIT (Mum.)(Trib.) ITA Nos.8133, 8137,8138,8136, 8135 & 8132/Mum/2010 Assessment years: 2002-03 to 2007-08 • V. K. Fiscal Services Pvt. Ltd. v. DCIT (Delhi)(Trib.) ITA nos. 5460.5461, 5462,. 5463, 5464 and 5465/Del/2012 AYs 2004-05 to 2009-10 • DSL Properties (P.) Ltd. v. Dy. CIT (2013)…

ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCEL-2(1), BANGALORE vs. SRI MATHIKERE RAMAIAH SEETHARAM, BANGALORE

In the result, the appeals filed by the revenue are dismissed and the COs filed by the assessee are partly allowed for statistical purposes

ITA 543/BANG/2021[2015-16]Status: DisposedITAT Bangalore07 Nov 2022AY 2015-16

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri H. Nagin Khincha &For Respondent: Shri M. Mathivanan, D.R
Section 131Section 132(4)Section 153CSection 45(2)

…etermination of total income. 12.21 In the following cases it has been held that recording of satisfaction by Assessing Officer of searched person is a necessary pre-condition for initiation of proceedings u/s. 153C of the Act. • ACIT v. Global Estate (2013) 142 ITD 740(Agra)(Trib.) • Ingram Micro (India) Exports Pvt. Ltd. v. Dy. DIT (Mum.)(Trib.) ITA Nos.8133, 8137,8138,8136, 8135 & 8132/Mum/2010 Assessment years: 2002-03 to 2007-08 • V. K. Fiscal Services Pvt. Ltd. v. DCIT (Delhi)(Trib.) ITA nos. 5460.5461, 5462,. 5463, 5464 and 5465/Del/2012 AYs 2004-05 to 2009-10 • DSL Properties (P.) Ltd. v. Dy. CIT (2013)…

ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCEL-2(1), BANGALORE vs. SRI MATHIKERE RAMAIAH SEETHARAM, BANGALORE

In the result, the appeals filed by the revenue are dismissed and the COs filed by the assessee are partly allowed for statistical purposes

ITA 542/BANG/2021[2014-15]Status: DisposedITAT Bangalore07 Nov 2022AY 2014-15

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri H. Nagin Khincha &For Respondent: Shri M. Mathivanan, D.R
Section 131Section 132(4)Section 153CSection 45(2)

…etermination of total income. 12.21 In the following cases it has been held that recording of satisfaction by Assessing Officer of searched person is a necessary pre-condition for initiation of proceedings u/s. 153C of the Act. • ACIT v. Global Estate (2013) 142 ITD 740(Agra)(Trib.) • Ingram Micro (India) Exports Pvt. Ltd. v. Dy. DIT (Mum.)(Trib.) ITA Nos.8133, 8137,8138,8136, 8135 & 8132/Mum/2010 Assessment years: 2002-03 to 2007-08 • V. K. Fiscal Services Pvt. Ltd. v. DCIT (Delhi)(Trib.) ITA nos. 5460.5461, 5462,. 5463, 5464 and 5465/Del/2012 AYs 2004-05 to 2009-10 • DSL Properties (P.) Ltd. v. Dy. CIT (2013)…

DCIT, NEW DELHI vs. M/S. SUNWAY REALTECH PVT. LTD., NEW DELHI

In the result, appeal of the Department dismissed and Cross Objection of the Assessee allowed

ITA 6818/DEL/2013[2008-09]Status: DisposedITAT Delhi14 Oct 2019AY 2008-09

Bench: Shri Bhavnesh Saini & Shri B.R.R. Kumar

For Appellant: Shri K. Sampat, AdvocateFor Respondent: Shri J.K. Mishra, CIT-D.R
Section 143(3)Section 153C

…found to connect the assessee with the impugned addition. It is balance-sheet of the assessee only which is already on the record of the Department as well in public domain. The ITAT, Agra Bench in the case of ACIT, Circle-I, Gwalior vs., Global Estae [2013] 142 ITD 740 (Agra) held as under :  The assessee had a case for quashing of proceedings under section 153C. No material is produced to prove that the Assessing Officer in the case of person searched was satisfied that any money, bullion, jewellery or other valuable article or things or books of account or documents seized or requisitioned belongs to or bel…

DCIT, NEW DELHI vs. M/S. PROMINENT REALTECH PVT. LTD., NEW DELHI

In the result, appeal of the Department dismissed and Cross Objection of the Assessee allowed

ITA 6817/DEL/2013[2008-09]Status: DisposedITAT Delhi14 Oct 2019AY 2008-09

Bench: Shri Bhavnesh Saini & Shri B.R.R. Kumar

For Appellant: Shri K. Sampat, AdvocateFor Respondent: Shri J.K. Mishra, CIT-D.R
Section 143(3)Section 153C

…found to connect the assessee with the impugned addition. It is balance-sheet of the assessee only which is already on the record of the Department as well in public domain. The ITAT, Agra Bench in the case of ACIT, Circle-I, Gwalior vs., Global Estae [2013] 142 ITD 740 (Agra) held as under :  The assessee had a case for quashing of proceedings under section 153C. No material is produced to prove that the Assessing Officer in the case of person searched was satisfied that any money, bullion, jewellery or other valuable article or things or books of account or documents seized or requisitioned belongs to or bel…

ACIT, NEW DELHI vs. M/S. SURBHI SEN JINDAL, NOIDA

In the result, cross objection of the Assessee is allowed

ITA 4809/DEL/2014[2010-11]Status: DisposedITAT Delhi01 Nov 2018AY 2010-11

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri Kapil Goel, C.AFor Respondent: Shri S.S. Rana, CIT-D.R
Section 132Section 143(3)Section 153C

…f the Assessing Officer at the time of issuing notice, the Tribunal rightly came to the conclusion that he assumption of jurisdiction under section 153C was not valid.” 6.7. The ITAT, Agra Bench in the case of ACIT, Circle-I, Gwalior vs. Global Estate (2013) 142 ITD 740 (Agra) held as under : 27 ITA.No.4809/Del./2014 & C.O.No.177/Del./2017 Ms. Surbhi Sen Jindal, Noida.  The assessee had a case for quashing of proceedings under section 153C. No material is produced to prove that the Assessing Officer in the case of person searched was satisfied that any money, bullion, jewellery or other valuable article or thi…

M/S. NOVA IRON & STEEL LTD.,NEW DELHI vs. DCIT, LTU, NEW DELHI

In the result, appeal of the assessee-company is

ITA 2159/DEL/2014[2007-08]Status: DisposedITAT Delhi31 Oct 2017AY 2007-08

Bench: Shri Bhavnesh Saini & Shri L.P. Sahu

For Appellant: Shri Ashwanikumar, C.A. &For Respondent: Smt.Shafali Swaroop, CIT-DR &
Section 153CSection 234ASection 68

…htly 44 ITA.No.2159/Del./2014 M/s. Nova Iron & Steel Ltd., New Delhi. came to the conclusion that he assumption of jurisdiction under section 153C was not valid.” 12.7. The ITAT, Agra Bench in the case of ACIT, Circle-I, Gwalior vs. Global Estate (2013) 142 ITD 740 (Agra) held as under : • The assessee had a case for quashing of proceedings under section 153C. No material is produced to prove that the Assessing Officer in the case of person searched was satisfied that any money, bullion, jewellery or other valuable article or things or books of account or documents seized or requisitioned belongs to o…

ACIT v. Global Estate (142 ITD 740) — Cited in 7 Judgments | BharatTax