ACIT v. Hukum Chand Jain

337 ITR 238High Court2011#1096 most cited

What is ACIT v. Hukum Chand Jain authority for?

Allegations of duress or coercion regarding a statement recorded under Section 132(4) are to be overruled if made after a significant lapse of time without any material evidence. Such a statement holds great evidentiary value.

101

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

ACIT v. Hukum Chand Jain · Section 132(4) statement · retracted statement · allegation of duress · allegation of coercion · evidentiary value of sworn statement · delayed retraction · lack of material evidence · statement during search · validity of statement

Also reported as

191 Taxmann 319

Sections most often in play

Section 131Section 132(4)Section 143(3)Section 147Section 148Section 133ASection 142(1)Section 143(2)

Issues it is cited on

section 133(a)abatement of assessmentsection 153b(1)(a)time barred assessmentsection 148(1)bona fide mistakesection 153(1)(a)statement under section 132(4)retracted statementsection 90asection 153b(1)section 153(4)

Judgments citing ACIT v. Hukum Chand Jain

Sachin Pareek, Surat vs. DCIT (Centrel) Circle-4, Surat

In the result, appeals filed by the assessee (in IT(SS)A No

ITA 1683/AHD/2017[2014-15]Status: DisposedITAT Surat29 Dec 2021AY 2014-15

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकरअपीलसं./Ita No. 1367/Ahd/2017 ("नधा"रणवष" / Assessment Years: ( 2014-15) (Virtual Court Hearing) Sanjay Kumar Choudhary (Huf), Vs. The Acit, Central Circle-4, (Prop. M/S. Mayank Impex), Surat. C/O. 408, Saryu Diamond Complex, Jaddakhadi Mahidharpura, Surat-395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaqhs5732R (Appellant) (Respondent) आयकरअपीलसं./Ita No. 1365/Ahd/2017 ("नधा"रणवष" / Assessment Years: ( 2014-15) (Virtual Court Hearing) M/S. Nazar Impex Pvt. Ltd., The Acit, Central Circle-4, Vs. C/O. 408, Saryu Diamond Complex, Surat. Jaddakhadi, Mahidharpura, Surat-395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaccn3603R (Appellant) (Respondent) आयकरअपीलसं./It(Ss)A Nos.340 To 343/Ahd/2017 ("नधा"रणवष" / Assessment Years: (2009-10 To 2012-13) (Virtual Court Hearing) Moulimani Impex Pvt. Ltd., Vs. The Dcit, Central Circle-4, C-805, Oberoi Splendor, Opp. Majas Surat. Depot, Jvlr, Jogeshwari (East) Mumbai-400060. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadcm4913C (Appellant) (Respondent) आयकरअपीलसं./It(Ss)A Nos.347 To 351/Ahd/2017 ("नधा"रणवष" / Assessment Years: (2009-10 To 2013-14) (Virtual Court Hearing) Anoop Yogendra Jain, Vs. The Dcit, Central Circle-4, 406, Saryu Chambers, 4T H Floor, Surat. Jadakhadi, Mahidharpura, Surat-395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Ahopj3837B (Appellant) (Respondent)

Section 143(3)Section 153CSection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकरअपीलसं./ITA No. 1367/AHD/2017 ("नधा"रणवष" / Assessment Years: ( 2014-15) (Virtual Court Hearing) Sanjay Kumar Choudhary (HUF), Vs. The ACIT, Central Circle-4, (Prop. M/s. Mayank Impex), Surat. C/o. 408, Saryu Diamond Complex, Jaddakhadi Mahidharpura, Surat-395003. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAQHS5732R (Appellant) (Respondent) आयकरअपीलसं./ITA No. 1365/AHD/2017 ("नधा"रणवष" / Assessment Years: ( 2014-15) (Virtual Court Hearing) M/s. Nazar Impex Pvt. Ltd., The ACIT, Central Circle-4, Vs. C/o. 408, S…

M/S. Sun Diam, Mumbai vs. The Dy. CIT, Central Circle-4, Surat

In the result, appeals filed by the assessee (in IT(SS)A No

ITA 1578/AHD/2017[2014-15]Status: DisposedITAT Surat29 Dec 2021AY 2014-15

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकरअपीलसं./Ita No. 1367/Ahd/2017 ("नधा"रणवष" / Assessment Years: ( 2014-15) (Virtual Court Hearing) Sanjay Kumar Choudhary (Huf), Vs. The Acit, Central Circle-4, (Prop. M/S. Mayank Impex), Surat. C/O. 408, Saryu Diamond Complex, Jaddakhadi Mahidharpura, Surat-395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaqhs5732R (Appellant) (Respondent) आयकरअपीलसं./Ita No. 1365/Ahd/2017 ("नधा"रणवष" / Assessment Years: ( 2014-15) (Virtual Court Hearing) M/S. Nazar Impex Pvt. Ltd., The Acit, Central Circle-4, Vs. C/O. 408, Saryu Diamond Complex, Surat. Jaddakhadi, Mahidharpura, Surat-395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaccn3603R (Appellant) (Respondent) आयकरअपीलसं./It(Ss)A Nos.340 To 343/Ahd/2017 ("नधा"रणवष" / Assessment Years: (2009-10 To 2012-13) (Virtual Court Hearing) Moulimani Impex Pvt. Ltd., Vs. The Dcit, Central Circle-4, C-805, Oberoi Splendor, Opp. Majas Surat. Depot, Jvlr, Jogeshwari (East) Mumbai-400060. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadcm4913C (Appellant) (Respondent) आयकरअपीलसं./It(Ss)A Nos.347 To 351/Ahd/2017 ("नधा"रणवष" / Assessment Years: (2009-10 To 2013-14) (Virtual Court Hearing) Anoop Yogendra Jain, Vs. The Dcit, Central Circle-4, 406, Saryu Chambers, 4T H Floor, Surat. Jadakhadi, Mahidharpura, Surat-395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Ahopj3837B (Appellant) (Respondent)

Section 143(3)Section 153CSection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकरअपीलसं./ITA No. 1367/AHD/2017 ("नधा"रणवष" / Assessment Years: ( 2014-15) (Virtual Court Hearing) Sanjay Kumar Choudhary (HUF), Vs. The ACIT, Central Circle-4, (Prop. M/s. Mayank Impex), Surat. C/o. 408, Saryu Diamond Complex, Jaddakhadi Mahidharpura, Surat-395003. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAQHS5732R (Appellant) (Respondent) आयकरअपीलसं./ITA No. 1365/AHD/2017 ("नधा"रणवष" / Assessment Years: ( 2014-15) (Virtual Court Hearing) M/s. Nazar Impex Pvt. Ltd., The ACIT, Central Circle-4, Vs. C/o. 408, S…

Shri Sanjay Kumar Choudhary HUF, Surat vs. The Asstt. Commissioner of Income Tax, Central Circel-4, Surat

In the result, appeals filed by the assessee (in IT(SS)A No

ITA 1367/AHD/2017[2014-15]Status: DisposedITAT Surat29 Dec 2021AY 2014-15

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकरअपीलसं./Ita No. 1367/Ahd/2017 ("नधा"रणवष" / Assessment Years: ( 2014-15) (Virtual Court Hearing) Sanjay Kumar Choudhary (Huf), Vs. The Acit, Central Circle-4, (Prop. M/S. Mayank Impex), Surat. C/O. 408, Saryu Diamond Complex, Jaddakhadi Mahidharpura, Surat-395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaqhs5732R (Appellant) (Respondent) आयकरअपीलसं./Ita No. 1365/Ahd/2017 ("नधा"रणवष" / Assessment Years: ( 2014-15) (Virtual Court Hearing) M/S. Nazar Impex Pvt. Ltd., The Acit, Central Circle-4, Vs. C/O. 408, Saryu Diamond Complex, Surat. Jaddakhadi, Mahidharpura, Surat-395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaccn3603R (Appellant) (Respondent) आयकरअपीलसं./It(Ss)A Nos.340 To 343/Ahd/2017 ("नधा"रणवष" / Assessment Years: (2009-10 To 2012-13) (Virtual Court Hearing) Moulimani Impex Pvt. Ltd., Vs. The Dcit, Central Circle-4, C-805, Oberoi Splendor, Opp. Majas Surat. Depot, Jvlr, Jogeshwari (East) Mumbai-400060. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadcm4913C (Appellant) (Respondent) आयकरअपीलसं./It(Ss)A Nos.347 To 351/Ahd/2017 ("नधा"रणवष" / Assessment Years: (2009-10 To 2013-14) (Virtual Court Hearing) Anoop Yogendra Jain, Vs. The Dcit, Central Circle-4, 406, Saryu Chambers, 4T H Floor, Surat. Jadakhadi, Mahidharpura, Surat-395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Ahopj3837B (Appellant) (Respondent)

Section 143(3)Section 153CSection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकरअपीलसं./ITA No. 1367/AHD/2017 ("नधा"रणवष" / Assessment Years: ( 2014-15) (Virtual Court Hearing) Sanjay Kumar Choudhary (HUF), Vs. The ACIT, Central Circle-4, (Prop. M/s. Mayank Impex), Surat. C/o. 408, Saryu Diamond Complex, Jaddakhadi Mahidharpura, Surat-395003. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAQHS5732R (Appellant) (Respondent) आयकरअपीलसं./ITA No. 1365/AHD/2017 ("नधा"रणवष" / Assessment Years: ( 2014-15) (Virtual Court Hearing) M/s. Nazar Impex Pvt. Ltd., The ACIT, Central Circle-4, Vs. C/o. 408, S…

M/S. Nazar Impex Pvt. Ltd., Surat vs. The Asstt. Commissioner of Income Tax, Central Circel-4, Surat

In the result, appeals filed by the assessee (in IT(SS)A No

ITA 1365/AHD/2017[2014-15]Status: DisposedITAT Surat29 Dec 2021AY 2014-15

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकरअपीलसं./Ita No. 1367/Ahd/2017 ("नधा"रणवष" / Assessment Years: ( 2014-15) (Virtual Court Hearing) Sanjay Kumar Choudhary (Huf), Vs. The Acit, Central Circle-4, (Prop. M/S. Mayank Impex), Surat. C/O. 408, Saryu Diamond Complex, Jaddakhadi Mahidharpura, Surat-395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaqhs5732R (Appellant) (Respondent) आयकरअपीलसं./Ita No. 1365/Ahd/2017 ("नधा"रणवष" / Assessment Years: ( 2014-15) (Virtual Court Hearing) M/S. Nazar Impex Pvt. Ltd., The Acit, Central Circle-4, Vs. C/O. 408, Saryu Diamond Complex, Surat. Jaddakhadi, Mahidharpura, Surat-395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaccn3603R (Appellant) (Respondent) आयकरअपीलसं./It(Ss)A Nos.340 To 343/Ahd/2017 ("नधा"रणवष" / Assessment Years: (2009-10 To 2012-13) (Virtual Court Hearing) Moulimani Impex Pvt. Ltd., Vs. The Dcit, Central Circle-4, C-805, Oberoi Splendor, Opp. Majas Surat. Depot, Jvlr, Jogeshwari (East) Mumbai-400060. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadcm4913C (Appellant) (Respondent) आयकरअपीलसं./It(Ss)A Nos.347 To 351/Ahd/2017 ("नधा"रणवष" / Assessment Years: (2009-10 To 2013-14) (Virtual Court Hearing) Anoop Yogendra Jain, Vs. The Dcit, Central Circle-4, 406, Saryu Chambers, 4T H Floor, Surat. Jadakhadi, Mahidharpura, Surat-395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Ahopj3837B (Appellant) (Respondent)

Section 143(3)Section 153CSection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकरअपीलसं./ITA No. 1367/AHD/2017 ("नधा"रणवष" / Assessment Years: ( 2014-15) (Virtual Court Hearing) Sanjay Kumar Choudhary (HUF), Vs. The ACIT, Central Circle-4, (Prop. M/s. Mayank Impex), Surat. C/o. 408, Saryu Diamond Complex, Jaddakhadi Mahidharpura, Surat-395003. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAQHS5732R (Appellant) (Respondent) आयकरअपीलसं./ITA No. 1365/AHD/2017 ("नधा"रणवष" / Assessment Years: ( 2014-15) (Virtual Court Hearing) M/s. Nazar Impex Pvt. Ltd., The ACIT, Central Circle-4, Vs. C/o. 408, S…

Kohinoor Crafts, Moradabad vs. ACIT Central Circle, Moradabad

In the result, the appeal filed by the assessee is allowed

ITA 9556/DEL/2019[2017-18]Status: DisposedITAT Delhi22 Sept 2021AY 2017-18

Bench: Shri R.K. Pandaassessment Year: 2017-18 Kohinoor Crafts, Vs. Acit, Turki Estate, Kohinoor Tiraha, Central Circle, Sambhal Road, Moradabad. Moradabad. Pan: Aadfk7275N (Appellant) (Respondent) Assessee By : Shri Mayank Patawari, Ca Revenue By : Shri R.K. Gupta, Sr. Dr Date Of Hearing : 01.09.2021 Date Of Pronouncement : 22.09.2021 Order

For Appellant: Shri Mayank Patawari, CAFor Respondent: Shri R.K. Gupta, Sr. DR
Section 131Section 132Section 132(4)Section 139(1)Section 142(1)Section 69C

…umar Setai (ITA 935/2016 dated 01.05.2017); (xiii) Kanti Lal Parbhu Das Patel vs. DCIT (2005) 93 ITD 117 (Indore); (xiv) Dr. SC Gupta vs. CIT (2001) ITR 782 (All); (xv) Kantilal C. Shah vs. ACIT (2011) 133 ITD 57 (Ahd); & (xvi) ACIT vs. Hukumchand Jain (2011) 337 ITR 238 (Chattisgarh). 6. In appeal, the ld.CIT(A) upheld the action of the AO. While doing so, he relied on the decision of the Hon’ble Allahabad High Court in the case of Ravi 4 Kumar Verma vs. CIT reported in 214 Taxmann 117, wherein it has been held that retraction made after four years is an afterthought and the decision of the Hon’ble Allahabad H…

Parminder Singh Kalra, New Delhi vs. ACIT, Central Circle-14, New Delhi

ITA 6702/DEL/2017[2007-08]Status: DisposedITAT Delhi15 Jun 2021AY 2007-08

Bench: Sh. Amit Shukla

For Appellant: Sh. Ved Jain, AdvFor Respondent: Ms. Sushma Singh, CIT DR
Section 143(2)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘F’, NEW DELHI Before Sh. Amit Shukla, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 5330/Del/2016 :Asstt. Year: 2007-08 ITA No. 5332/Del/2016:Asstt. Year: 2009-10 ITA No. 5333/Del/2016 :Asstt. Year: 2010-11 ITA No. 5334/Del/2016 :Asstt. Year: 2011-12 ITA No. 5335/Del/2016 :Asstt. Year: 2012-13 ACIT, Vs Sh. Parminder Singh Kalra, Central Circle-14, A-29, Friends Colony, New Delhi-110055 New Delhi-110065 (APPELLANTT (RESPONDENT) PAN No. AAJPK2441E With CO No. 342/Del/2016 :Asstt. Year: 2009-10 CO No. 343/Del/2016 :Asstt. Year: 2010-11 CO…

Parminder Singh Kalra, New Delhi vs. ACIT, Central Circle-14, New Delhi

ITA 6701/DEL/2017[2006-07]Status: DisposedITAT Delhi15 Jun 2021AY 2006-07

Bench: Sh. Amit Shukla

For Appellant: Sh. Ved Jain, AdvFor Respondent: Ms. Sushma Singh, CIT DR
Section 143(2)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘F’, NEW DELHI Before Sh. Amit Shukla, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 5330/Del/2016 :Asstt. Year: 2007-08 ITA No. 5332/Del/2016:Asstt. Year: 2009-10 ITA No. 5333/Del/2016 :Asstt. Year: 2010-11 ITA No. 5334/Del/2016 :Asstt. Year: 2011-12 ITA No. 5335/Del/2016 :Asstt. Year: 2012-13 ACIT, Vs Sh. Parminder Singh Kalra, Central Circle-14, A-29, Friends Colony, New Delhi-110055 New Delhi-110065 (APPELLANTT (RESPONDENT) PAN No. AAJPK2441E With CO No. 342/Del/2016 :Asstt. Year: 2009-10 CO No. 343/Del/2016 :Asstt. Year: 2010-11 CO…

ACIT, New Delhi vs. Sh. Parminder Singh Kalra, New Delhi

ITA 5334/DEL/2016[2011-12]Status: DisposedITAT Delhi15 Jun 2021AY 2011-12

Bench: Sh. Amit Shukla

For Appellant: Sh. Ved Jain, AdvFor Respondent: Ms. Sushma Singh, CIT DR
Section 143(2)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘F’, NEW DELHI Before Sh. Amit Shukla, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 5330/Del/2016 :Asstt. Year: 2007-08 ITA No. 5332/Del/2016:Asstt. Year: 2009-10 ITA No. 5333/Del/2016 :Asstt. Year: 2010-11 ITA No. 5334/Del/2016 :Asstt. Year: 2011-12 ITA No. 5335/Del/2016 :Asstt. Year: 2012-13 ACIT, Vs Sh. Parminder Singh Kalra, Central Circle-14, A-29, Friends Colony, New Delhi-110055 New Delhi-110065 (APPELLANTT (RESPONDENT) PAN No. AAJPK2441E With CO No. 342/Del/2016 :Asstt. Year: 2009-10 CO No. 343/Del/2016 :Asstt. Year: 2010-11 CO…

ACIT, New Delhi vs. Sh. Parminder Singh Kalra, New Delhi

ITA 5333/DEL/2016[2010-11]Status: DisposedITAT Delhi15 Jun 2021AY 2010-11

Bench: Sh. Amit Shukla

For Appellant: Sh. Ved Jain, AdvFor Respondent: Ms. Sushma Singh, CIT DR
Section 143(2)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘F’, NEW DELHI Before Sh. Amit Shukla, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 5330/Del/2016 :Asstt. Year: 2007-08 ITA No. 5332/Del/2016:Asstt. Year: 2009-10 ITA No. 5333/Del/2016 :Asstt. Year: 2010-11 ITA No. 5334/Del/2016 :Asstt. Year: 2011-12 ITA No. 5335/Del/2016 :Asstt. Year: 2012-13 ACIT, Vs Sh. Parminder Singh Kalra, Central Circle-14, A-29, Friends Colony, New Delhi-110055 New Delhi-110065 (APPELLANTT (RESPONDENT) PAN No. AAJPK2441E With CO No. 342/Del/2016 :Asstt. Year: 2009-10 CO No. 343/Del/2016 :Asstt. Year: 2010-11 CO…

ACIT, New Delhi vs. Sh. Parminder Singh Kalra, New Delhi

ITA 5332/DEL/2016[2009-10]Status: DisposedITAT Delhi15 Jun 2021AY 2009-10

Bench: Sh. Amit Shukla

For Appellant: Sh. Ved Jain, AdvFor Respondent: Ms. Sushma Singh, CIT DR
Section 143(2)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘F’, NEW DELHI Before Sh. Amit Shukla, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 5330/Del/2016 :Asstt. Year: 2007-08 ITA No. 5332/Del/2016:Asstt. Year: 2009-10 ITA No. 5333/Del/2016 :Asstt. Year: 2010-11 ITA No. 5334/Del/2016 :Asstt. Year: 2011-12 ITA No. 5335/Del/2016 :Asstt. Year: 2012-13 ACIT, Vs Sh. Parminder Singh Kalra, Central Circle-14, A-29, Friends Colony, New Delhi-110055 New Delhi-110065 (APPELLANTT (RESPONDENT) PAN No. AAJPK2441E With CO No. 342/Del/2016 :Asstt. Year: 2009-10 CO No. 343/Del/2016 :Asstt. Year: 2010-11 CO…

ACIT, New Delhi vs. Sh. Parminder Singh Kalra, New Delhi

ITA 5330/DEL/2016[2007-08]Status: DisposedITAT Delhi15 Jun 2021AY 2007-08

Bench: Sh. Amit Shukla

For Appellant: Sh. Ved Jain, AdvFor Respondent: Ms. Sushma Singh, CIT DR
Section 143(2)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘F’, NEW DELHI Before Sh. Amit Shukla, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 5330/Del/2016 :Asstt. Year: 2007-08 ITA No. 5332/Del/2016:Asstt. Year: 2009-10 ITA No. 5333/Del/2016 :Asstt. Year: 2010-11 ITA No. 5334/Del/2016 :Asstt. Year: 2011-12 ITA No. 5335/Del/2016 :Asstt. Year: 2012-13 ACIT, Vs Sh. Parminder Singh Kalra, Central Circle-14, A-29, Friends Colony, New Delhi-110055 New Delhi-110065 (APPELLANTT (RESPONDENT) PAN No. AAJPK2441E With CO No. 342/Del/2016 :Asstt. Year: 2009-10 CO No. 343/Del/2016 :Asstt. Year: 2010-11 CO…

Paraminder Singh Kalra, New Delhi vs. ACIT, New Delhi

ITA 4576/DEL/2016[2007-08]Status: DisposedITAT Delhi15 Jun 2021AY 2007-08

Bench: Sh. Amit Shukla

For Appellant: Sh. Ved Jain, AdvFor Respondent: Ms. Sushma Singh, CIT DR
Section 143(2)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘F’, NEW DELHI Before Sh. Amit Shukla, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 5330/Del/2016 :Asstt. Year: 2007-08 ITA No. 5332/Del/2016:Asstt. Year: 2009-10 ITA No. 5333/Del/2016 :Asstt. Year: 2010-11 ITA No. 5334/Del/2016 :Asstt. Year: 2011-12 ITA No. 5335/Del/2016 :Asstt. Year: 2012-13 ACIT, Vs Sh. Parminder Singh Kalra, Central Circle-14, A-29, Friends Colony, New Delhi-110055 New Delhi-110065 (APPELLANTT (RESPONDENT) PAN No. AAJPK2441E With CO No. 342/Del/2016 :Asstt. Year: 2009-10 CO No. 343/Del/2016 :Asstt. Year: 2010-11 CO…

Paraminder Singh Kalra, New Delhi vs. ACIT, New Delhi

ITA 4575/DEL/2016[2006-07]Status: DisposedITAT Delhi15 Jun 2021AY 2006-07

Bench: Sh. Amit Shukla

For Appellant: Sh. Ved Jain, AdvFor Respondent: Ms. Sushma Singh, CIT DR
Section 143(2)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘F’, NEW DELHI Before Sh. Amit Shukla, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 5330/Del/2016 :Asstt. Year: 2007-08 ITA No. 5332/Del/2016:Asstt. Year: 2009-10 ITA No. 5333/Del/2016 :Asstt. Year: 2010-11 ITA No. 5334/Del/2016 :Asstt. Year: 2011-12 ITA No. 5335/Del/2016 :Asstt. Year: 2012-13 ACIT, Vs Sh. Parminder Singh Kalra, Central Circle-14, A-29, Friends Colony, New Delhi-110055 New Delhi-110065 (APPELLANTT (RESPONDENT) PAN No. AAJPK2441E With CO No. 342/Del/2016 :Asstt. Year: 2009-10 CO No. 343/Del/2016 :Asstt. Year: 2010-11 CO…

Shri Raju P. Mehta, Chennai vs. DCIT, Central Circle - II (1), Chennai

In the result, appeals filed by assessee for assessment

ITA 173/CHNY/2020[2005-06]Status: DisposedITAT Chennai02 Feb 2021AY 2005-06

Bench: Shri Duvvuru Rl Reddy & Shri G.Manjunathaआयकरअपीलसं./I.T.A Nos. 168 To 173/Chny/2020 ("नधा"रणवष" / Assessment Years: 1999-2000, 2001-02, 2002-03, 2003-04, 2004-05 & 2005-06) Mr. Raju P.Mehta, Vs The Deputy Commissioner Of 40, Barnaby Road, Income Tax, Kilpauk, Central Circle Ii(1), Chennai-600 010. Chennai-600 034. Pan : Aafpm 1912N (अपीलाथ"/Appellant) ""यथ"/Respondent/

For Appellant: Mr. Abani Kanta Nayak, CITFor Respondent: 23.12.2020
Section 132Section 139(1)Section 153C

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘A’ BENCH, CHENNAI "ी धु"वु"आर.एलरे"डी, "या"यक सद!य एवं "ीजी.मंजुनाथ, लेखासद!यके सम' BEFORE SHRI DUVVURU RL REDDY, JUDICIAL MEMBER AND SHRI G.MANJUNATHA, ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A Nos. 168 to 173/Chny/2020 ("नधा"रणवष" / Assessment Years: 1999-2000, 2001-02, 2002-03, 2003-04, 2004-05 & 2005-06) Mr. Raju P.Mehta, Vs The Deputy Commissioner of 40, Barnaby Road, Income Tax, Kilpauk, Central Circle II(1), Chennai-600 010. Chennai-600 034. PAN : AAFPM 1912N (अपीलाथ"/Appellant) ""यथ"/Respondent/ : Mr. D.Anand, Advocate अपीलाथ"क"ओर…

Shri Raju P. Mehta, Chennai vs. DCIT, Central Circle - II (1), Chennai

In the result, appeals filed by assessee for assessment

ITA 172/CHNY/2020[2004-05]Status: DisposedITAT Chennai02 Feb 2021AY 2004-05

Bench: Shri Duvvuru Rl Reddy & Shri G.Manjunathaआयकरअपीलसं./I.T.A Nos. 168 To 173/Chny/2020 ("नधा"रणवष" / Assessment Years: 1999-2000, 2001-02, 2002-03, 2003-04, 2004-05 & 2005-06) Mr. Raju P.Mehta, Vs The Deputy Commissioner Of 40, Barnaby Road, Income Tax, Kilpauk, Central Circle Ii(1), Chennai-600 010. Chennai-600 034. Pan : Aafpm 1912N (अपीलाथ"/Appellant) ""यथ"/Respondent/

For Appellant: Mr. Abani Kanta Nayak, CITFor Respondent: 23.12.2020
Section 132Section 139(1)Section 153C

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘A’ BENCH, CHENNAI "ी धु"वु"आर.एलरे"डी, "या"यक सद!य एवं "ीजी.मंजुनाथ, लेखासद!यके सम' BEFORE SHRI DUVVURU RL REDDY, JUDICIAL MEMBER AND SHRI G.MANJUNATHA, ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A Nos. 168 to 173/Chny/2020 ("नधा"रणवष" / Assessment Years: 1999-2000, 2001-02, 2002-03, 2003-04, 2004-05 & 2005-06) Mr. Raju P.Mehta, Vs The Deputy Commissioner of 40, Barnaby Road, Income Tax, Kilpauk, Central Circle II(1), Chennai-600 010. Chennai-600 034. PAN : AAFPM 1912N (अपीलाथ"/Appellant) ""यथ"/Respondent/ : Mr. D.Anand, Advocate अपीलाथ"क"ओर…

Shri Raju P. Mehta, Chennai vs. DCIT, Central Circle - II (1), Chennai

In the result, appeals filed by assessee for assessment

ITA 170/CHNY/2020[2002-03]Status: DisposedITAT Chennai02 Feb 2021AY 2002-03

Bench: Shri Duvvuru Rl Reddy & Shri G.Manjunathaआयकरअपीलसं./I.T.A Nos. 168 To 173/Chny/2020 ("नधा"रणवष" / Assessment Years: 1999-2000, 2001-02, 2002-03, 2003-04, 2004-05 & 2005-06) Mr. Raju P.Mehta, Vs The Deputy Commissioner Of 40, Barnaby Road, Income Tax, Kilpauk, Central Circle Ii(1), Chennai-600 010. Chennai-600 034. Pan : Aafpm 1912N (अपीलाथ"/Appellant) ""यथ"/Respondent/

For Appellant: Mr. Abani Kanta Nayak, CITFor Respondent: 23.12.2020
Section 132Section 139(1)Section 153C

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘A’ BENCH, CHENNAI "ी धु"वु"आर.एलरे"डी, "या"यक सद!य एवं "ीजी.मंजुनाथ, लेखासद!यके सम' BEFORE SHRI DUVVURU RL REDDY, JUDICIAL MEMBER AND SHRI G.MANJUNATHA, ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A Nos. 168 to 173/Chny/2020 ("नधा"रणवष" / Assessment Years: 1999-2000, 2001-02, 2002-03, 2003-04, 2004-05 & 2005-06) Mr. Raju P.Mehta, Vs The Deputy Commissioner of 40, Barnaby Road, Income Tax, Kilpauk, Central Circle II(1), Chennai-600 010. Chennai-600 034. PAN : AAFPM 1912N (अपीलाथ"/Appellant) ""यथ"/Respondent/ : Mr. D.Anand, Advocate अपीलाथ"क"ओर…

Shri Raju P. Mehta, Chennai vs. DCIT, Central Circle - II (1), Chennai

In the result, appeals filed by assessee for assessment

ITA 169/CHNY/2020[2001-02]Status: DisposedITAT Chennai02 Feb 2021AY 2001-02

Bench: Shri Duvvuru Rl Reddy & Shri G.Manjunathaआयकरअपीलसं./I.T.A Nos. 168 To 173/Chny/2020 ("नधा"रणवष" / Assessment Years: 1999-2000, 2001-02, 2002-03, 2003-04, 2004-05 & 2005-06) Mr. Raju P.Mehta, Vs The Deputy Commissioner Of 40, Barnaby Road, Income Tax, Kilpauk, Central Circle Ii(1), Chennai-600 010. Chennai-600 034. Pan : Aafpm 1912N (अपीलाथ"/Appellant) ""यथ"/Respondent/

For Appellant: Mr. Abani Kanta Nayak, CITFor Respondent: 23.12.2020
Section 132Section 139(1)Section 153C

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘A’ BENCH, CHENNAI "ी धु"वु"आर.एलरे"डी, "या"यक सद!य एवं "ीजी.मंजुनाथ, लेखासद!यके सम' BEFORE SHRI DUVVURU RL REDDY, JUDICIAL MEMBER AND SHRI G.MANJUNATHA, ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A Nos. 168 to 173/Chny/2020 ("नधा"रणवष" / Assessment Years: 1999-2000, 2001-02, 2002-03, 2003-04, 2004-05 & 2005-06) Mr. Raju P.Mehta, Vs The Deputy Commissioner of 40, Barnaby Road, Income Tax, Kilpauk, Central Circle II(1), Chennai-600 010. Chennai-600 034. PAN : AAFPM 1912N (अपीलाथ"/Appellant) ""यथ"/Respondent/ : Mr. D.Anand, Advocate अपीलाथ"क"ओर…

Shri Raju P. Mehta, Chennai vs. DCIT, Central Circle - II (1), Chennai

In the result, appeals filed by assessee for assessment

ITA 171/CHNY/2020[2003-04]Status: DisposedITAT Chennai02 Feb 2021AY 2003-04

Bench: Shri Duvvuru Rl Reddy & Shri G.Manjunathaआयकरअपीलसं./I.T.A Nos. 168 To 173/Chny/2020 ("नधा"रणवष" / Assessment Years: 1999-2000, 2001-02, 2002-03, 2003-04, 2004-05 & 2005-06) Mr. Raju P.Mehta, Vs The Deputy Commissioner Of 40, Barnaby Road, Income Tax, Kilpauk, Central Circle Ii(1), Chennai-600 010. Chennai-600 034. Pan : Aafpm 1912N (अपीलाथ"/Appellant) ""यथ"/Respondent/

For Appellant: Mr. Abani Kanta Nayak, CITFor Respondent: 23.12.2020
Section 132Section 139(1)Section 153C

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘A’ BENCH, CHENNAI "ी धु"वु"आर.एलरे"डी, "या"यक सद!य एवं "ीजी.मंजुनाथ, लेखासद!यके सम' BEFORE SHRI DUVVURU RL REDDY, JUDICIAL MEMBER AND SHRI G.MANJUNATHA, ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A Nos. 168 to 173/Chny/2020 ("नधा"रणवष" / Assessment Years: 1999-2000, 2001-02, 2002-03, 2003-04, 2004-05 & 2005-06) Mr. Raju P.Mehta, Vs The Deputy Commissioner of 40, Barnaby Road, Income Tax, Kilpauk, Central Circle II(1), Chennai-600 010. Chennai-600 034. PAN : AAFPM 1912N (अपीलाथ"/Appellant) ""यथ"/Respondent/ : Mr. D.Anand, Advocate अपीलाथ"क"ओर…

Shri Raju P. Mehta, Chennai vs. DCIT, Central Circle - II (1), Chennai

In the result, appeals filed by assessee for assessment

ITA 168/CHNY/2020[1999-2000]Status: DisposedITAT Chennai02 Feb 2021AY 1999-2000

Bench: Shri Duvvuru Rl Reddy & Shri G.Manjunathaआयकरअपीलसं./I.T.A Nos. 168 To 173/Chny/2020 ("नधा"रणवष" / Assessment Years: 1999-2000, 2001-02, 2002-03, 2003-04, 2004-05 & 2005-06) Mr. Raju P.Mehta, Vs The Deputy Commissioner Of 40, Barnaby Road, Income Tax, Kilpauk, Central Circle Ii(1), Chennai-600 010. Chennai-600 034. Pan : Aafpm 1912N (अपीलाथ"/Appellant) ""यथ"/Respondent/

For Appellant: Mr. Abani Kanta Nayak, CITFor Respondent: 23.12.2020
Section 132Section 139(1)Section 153C

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘A’ BENCH, CHENNAI "ी धु"वु"आर.एलरे"डी, "या"यक सद!य एवं "ीजी.मंजुनाथ, लेखासद!यके सम' BEFORE SHRI DUVVURU RL REDDY, JUDICIAL MEMBER AND SHRI G.MANJUNATHA, ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A Nos. 168 to 173/Chny/2020 ("नधा"रणवष" / Assessment Years: 1999-2000, 2001-02, 2002-03, 2003-04, 2004-05 & 2005-06) Mr. Raju P.Mehta, Vs The Deputy Commissioner of 40, Barnaby Road, Income Tax, Kilpauk, Central Circle II(1), Chennai-600 010. Chennai-600 034. PAN : AAFPM 1912N (अपीलाथ"/Appellant) ""यथ"/Respondent/ : Mr. D.Anand, Advocate अपीलाथ"क"ओर…

Raghuveer Metal Industries Ltd., Delhi vs. ACIT, Alwar

In the result, we affirm the findings of the lower authorities in this regard

ITA 566/JPR/2013[2009-10]Status: DisposedITAT Jaipur23 Jun 2020AY 2009-10
For Appellant: Sh. Himanshu Goyal (CA)For Respondent: Sh. K. C. Gupta (JCIT)
Section 132Section 143(3)

…e said to be similar to surrender of income made u/s 132(4) and the admission made u/s 132(4) are definitely having strong evidentiary value. Reliance is placed on the following case laws for the above proposition of law:- • ACIT vs. Hukum Chand & Ors. (2010) 337 ITR 238 (Chhatisgarh) • Rajmal Nawal vs. CIT & Anr. (2003) 183 CTR 144 (Raj.) • Hotel Kiran vs. ACIT (2002) 77 TTJ 87 (Pune) • V. Kubhambu & Sons vs. CIT (1986) 131 CTR 396 (Ker) • Rakesh Mahajan vs. CIT (2008) 214 CTR 218 (P & H) Keeping in view the above facts and circumstances, the finding of the AO making addition of Rs. 16692175/- cannot be faulted.…