Ajay Sharma v. Dy. CIT

30 Taxmann.com 109Reported decision2013#4671 most cited

What is Ajay Sharma v. Dy. CIT authority for?

Where no undisclosed income or incriminating material is found during a search, penalty under section 271AAB cannot be imposed. Additions based on alleged receivables from seized papers require direct material to establish undeclared income.

25

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2019 to 2024.

Also referred to as

Ajay Sharma v. Dy. CIT · section 271AAB · section 132 · undisclosed income · incriminating material · seized paper · receivables · penalty · search · addition

Sections most often in play

Section 132Section 143(3)Section 153(1)(b)Section 246ASection 250Section 268ASection 271AABSection 274

Issues it is cited on

section 158bfasurrender of incomesection 275section 271aabsection 271aasection 246asection 271asection 158bsection 158section 274chief commissionerlevy of penalty

Judgments citing Ajay Sharma v. Dy. CIT

M/S Maharaja Light & Tent Services, Ludhiana vs. DCIT, CC-1, Ludhiana

In the result, all the above appeals of different assessees are partly allowed for statistical purposes

ITA 915/CHANDI/2018[2016-17]Status: DisposedITAT Chandigarh23 Aug 2019AY 2016-17
For Appellant: Shri Ashwani Kumar, CAFor Respondent: Shri Manjit Singh, CIT DR
Section 250(6)Section 271ASection 274

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “बी” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH "ी एन.के.सैनी, उपा"य" एवं "ी संजय गग", "या"यक सद"य BEFORE: SHRI. N.K.SAINI, VP & SHRI , SANJAY GARG, JM आयकर अपील सं./ ITA NO. 915/Chd/2018 "नधा"रण वष" / Assessment Year : 2016-17 M/s Maharaja Light & Tent Services The DCIT,CC-1 बनाम (Kothari Resorts), Adj. Aarti Cinema, Ludhiana, Punjab Ferozepur Road, Luhdiana, Punjab "थायी लेखा सं./PAN NO: AAIFM9270C अपीलाथ"/Appellant ""यथ"/Respondent आयकर अपील सं./ ITA NO. 917/Chd/2018 "नधा"रण वष" / Assessment Year : 2016-17 Smt. Vani Jain The DCIT,CC-1 बनाम…

M/S Sel Textiles Limited, Ludhiana vs. DCIT, CC-III, Ludhiana

In the result, theappeal of the assessee stands partly allowed

ITA 695/CHANDI/2018[2014-15]Status: DisposedITAT Chandigarh18 Apr 2019AY 2014-15

Bench: Shri Sanjay Garg & Ms. Annapurna Guptaआयकरअपीलसं./Ita No.695/Chd/2018 धििागरणवर्ग / Assessment Year :2014-15 बिाम M/S Sel Textiles Limited, The Dcit, 273-74,G.T. Road, Central Circle-Iii, Dhandari Kalan, Ludhiana Ludhiana स्थायीलेखासं./Pan No: Aancs0401M अपीलाथी/Appellant प्रत्यथी/Respondent धििागररतीकीओरसे/Assessee By : Shri Ashwani Kumar, Ca राजस्वकीओरसे/ Revenue By : Sh. Ram Mohan, Cit Dr सुिवाईकीतारीख/Date Of Hearing : 28.01.2019 उदघोर्णाकीतारीख/Date Of Pronouncement : 18.04.2019 आदेश/Order Per Sanjay Garg:

For Appellant: Shri Ashwani Kumar, CAFor Respondent: Sh. Ram Mohan, CIT DR
Section 132Section 132(4)Section 250(6)Section 271Section 271A

…आयकर अपीलीय अधिकरण,चण्डीगढ़ न्यायपीठ,“बी”,चण्डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘B’, CHANDIGARH श्री संजय गगग, न्याधयकसदस्य एवं श्रीमती अन्नपूणाग गुप्ता, लेखा सदस्य BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND Ms. ANNAPURNA GUPTA, ACCOUNTANT MEMBER आयकरअपीलसं./ITA No.695/CHD/2018 धििागरणवर्ग / Assessment Year :2014-15 बिाम M/s SEL Textiles Limited, The DCIT, 273-74,G.T. Road, Central Circle-III, Dhandari Kalan, Ludhiana Ludhiana स्थायीलेखासं./PAN No: AANCS0401M अपीलाथी/Appellant प्रत्यथी/Respondent धििागररतीकीओरसे/Assessee by : Shri Ashwani Kumar, CA राजस्वकीओरसे/ Revenue by : Sh. Ram Moha…

Shri Surajmal Bansal HUF, Kota vs. Deputy Commissioner of Income Tax, Jaipur

In the result, both these appeals are allowed

ITA 124/JPR/2018[2015-16]Status: DisposedITAT Jaipur08 Apr 2019AY 2015-16
For Appellant: Shri S. R. Sharma (CA)For Respondent: Shri Jay Singh (JCIT)
Section 132Section 132(4)Section 143(3)Section 271ASection 274

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES ’B’ JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA. No. 124/JP/2018 fu/kZkj.k o"kZ@Assessment Year : 2015-16 cuke Shri Surajmal Bansal HUF, The DCIT, Vs. Rishabh Bhawan, Central Circle-3, Jaipur Gumanpura New Colony, Kota LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AALHS8764C vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA. No. 125/JP/2018 fu/kZkj.k o"kZ@Assessment Year : 2015-16 cuke Shri Ashok Bans…

DCIT, Central Circle - 2(2), Kolkata vs. M/S. Rashmi Cement Ltd., Kolkata

Appeal is dismissed

ITA 1606/KOL/2017[2013-14]Status: DisposedITAT Kolkata28 Feb 2019AY 2013-14

Bench: Shri S. S. Godara, Jm & Dr. A. L. Saini, Am आयकरअपीलसं./I.T.A Nos.1606/Kol/2017 ("नधा"रण वष" / Assessment Year: 2013-14) Dcit, Central Circle-2(2), Vs. Rashmi Cement Ltd. Kolkata 39, Shakespeare Sarani, Kolkata – 700 017. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aabcr 4343 R (Appellant) .. (Respondent) Appellant By : Shri Radhey Shyam, Cit-Dr Respondent By : Shri A. K. Tulsiyan, Fca सुनवाईक"तार"ख/ Date Of Hearing : 21/02/2019 घोषणाक"तार"ख/Date Of Pronouncement : 28/02/2019 आदेश / O R D E R Per Shri S. S. Godara: This Revenue’S Appeal For Assessment Year 2013-14 Arises Against The Commissioner Of Income Tax(A)-20, Kolkata Dated 13.04.2017 Passed In Case No.1119/Cc2(2)/Cit(A)/15-16 Reversing Assessing Officer’S Action Imposing Penalty Of Rs.3,09,69,700/- In His Order Dated 30.09.2015 U/S 271Aab Of The Income Tax Act, 1961 (In Short ‘The Act’). Heard Both The Parties. Case File Perused. 2. We Notice At The Time Of Hearing That This Revenue’S Appeal Suffers From Four Days Delay In Filing. It Filed Condonation Petition 06.07.2017 Describing Reasons Thereof To Various Procedural Formalities At Departmental Level. Learned Counsel Representing Assessee Is Very Fair In Not Disputing The Said Solemn Averments. We Therefore Condone The Impugned Four Days Delay In Filing Of Revenue’S Instant Appeal As Neither Intentional Nor Deliberate.

For Appellant: Shri Radhey Shyam, CIT-DRFor Respondent: Shri A. K. Tulsiyan, FCA
Section 271A

…IN THE INCOME TAX APPELLATE TRIBUNAL “A”, BENCH KOLKATA BEFORE SHRI S. S. GODARA, JM & DR. A. L. SAINI, AM आयकरअपीलसं./I.T.A Nos.1606/Kol/2017 ("नधा"रण वष" / Assessment Year: 2013-14) DCIT, Central Circle-2(2), Vs. Rashmi Cement Ltd. Kolkata 39, Shakespeare Sarani, Kolkata – 700 017. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AABCR 4343 R (Appellant) .. (Respondent) Appellant by : Shri Radhey Shyam, CIT-DR Respondent by : Shri A. K. Tulsiyan, FCA सुनवाईक"तार"ख/ Date of Hearing : 21/02/2019 घोषणाक"तार"ख/Date of Pronouncement : 28/02/2019 आदेश / O R D E R Per Shri S. S. Godara: This Revenue’s appeal for assessment year…

DCIT, Central Circle - 2(2), Kolkata vs. M/S/ Rashmi Metaliks Ltd., Kolkata

In the result, the appeal of the Revenue is dismissed

ITA 1608/KOL/2017[2013-14]Status: DisposedITAT Kolkata01 Feb 2019AY 2013-14

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 132Section 132(4)Section 143(3)Section 271(1)(c)Section 271A

…आयकर अपील"य अधीकरण, "यायपीठ – “B” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH: KOLKATA (सम") "ी ऐ. ट". वक", "यायीक सद"य एवं डॉ. अजु"न लाल सैनी, लेखा सद"य) [Before Shri A. T. Varkey, JM & Dr. A. L. Saini, AM] I.T.A. Nos. 1608/Kol/2017 Assessment Years: 2013-14 DCIT, Central Circle 2(2), Kolkata Vs. M/s. Rashmi Metaliks Ltd. [PAN: AACCR 7183 E] Appellant Respondent Date of Hearing 27.12.2018 Date of Pronouncement 01.02.2019 For the Appellant Shri A.K. Singh, CIT, DR For the Respondent Shri A.K. Tulsyan, FCA & Ms. Shikha Agarwal, ACA ORDER Per Shri A.T.Varkey, JM This appeal is filed by the Revenue…