Assam Tea Co. v. ITO

73 ITD 123Income Tax Appellate Tribunal2000#11781 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2019 to 2025.

Sections most often in play

Section 10(38)Section 132Section 143(3)Section 147Section 148Section 153ASection 153DSection 263

Issues it is cited on

paper companysection 153(a)penny stocksection 10(38)section 249section 153dsearch assessmentdelay in filing appealsection 132asection 253section 133long term capital gain

Judgments citing Assam Tea Co. v. ITO

Smt. Ritu Soin, Ludhiana vs. ACIT, CC-II, Ludhiana

In the result, both the appeals are allowed

ITA 305/CHANDI/2019[2012-13]Status: DisposedITAT Chandigarh06 Oct 2025AY 2012-13
For Appellant: Shri Ashwani Kumar, CA andFor Respondent: Smt. Kusum Bansal, CIT DR
Section 10(38)Section 143(3)Section 153ASection 153DSection 263

…ii) Faqir Chand Chaman Lal v. ACIT [(2004) 1 SOT 914 (Asr.)] [Appeal dismissed by P&H High Court in 262 ITR 295 and SLP dismissed by SC in 268 ITR 215(St)]; iv) Assam Tea Co. v. ITO [(2005) 92ITD 85 (Asr.) (SB)]; v) Jhantala Investments Limited v ACIT [(2000) 73 ITD 123 (Mum.)] 7. Further in this case assessment was made under section 153A, being a search case. No incriminating material, to show that the long term capital gain shown by the assessee is ingenuine, was found during the course of search. The Ld CIT may have set aside the assessment order under section 263 on whatever ground, but still the fresh asses…

Shri Abhishek Soin, Ludhiana vs. DCIT, CC-II, Ludhiana

The appeals are partly allowed

ITA 322/CHANDI/2019[2011-12]Status: DisposedITAT Chandigarh29 Jul 2025AY 2011-12

Bench: Shri Rajpal Yadav & Shri Krinwant Sahayआयकर अपील सं./ Ita No. 321 & 322/Chd/2019 "नधा"रण वष" / Assessment Year: 2010-11, 2011-12 Shri Abhishek Soin, The Dcit, C/O Sigma Cartons Pvt. Ltd., Vs Central Circle-Ii, Unit-Ii, Industrial Area-C, Ludhiana. Sua Road, Ludhiana. "थायी लेखा सं./Pan No: Anbps9446A अपीलाथ"/Appellant ""यथ"/Respondent Assessee By : Shri Aditya Kumar, Ca Revenue By : Shri Manav Bansal, Cit Dr Date Of Hearing : 03.06.2025 Date Of Pronouncement : 29.07.2025 Hybrid Hearing O R D E R

For Appellant: Shri Aditya Kumar, CAFor Respondent: Shri Manav Bansal, CIT DR
Section 10(38)Section 132Section 139(1)Section 143(1)Section 143(3)Section 153ASection 153DSection 263

…ii) Faqir Chand Chaman Lai v. ACIT [(2004) 1 SOT 914 (Asr.)] [Appeal dismissed by P&H High Court in 262 ITR 295 and SLP dismissed by SC in 268 ITR 215(St)]; iv) Assam Tea Co. v. ITO [(2005) 92ITD 85 (Asr.) (SB)]; v) Jhantala Investments Limited v ACIT [(2000) 73 ITD 123 (Mum.)] 7. Further in this case assessment was made under section 153A, being a search case. No incriminating material, to show that the long term capital gain shown by the assessee is ingenuine, was found during the course of search. The Ld CIT may have set aside the assessment order under section 263 on whatever ground, but still the fresh ass…

Shri Abhishek Soin, Ludhiana vs. DCIT, CC-II, Ludhiana

The appeals are partly allowed

ITA 321/CHANDI/2019[2010-11]Status: DisposedITAT Chandigarh29 Jul 2025AY 2010-11

Bench: Shri Rajpal Yadav & Shri Krinwant Sahayआयकर अपील सं./ Ita No. 321 & 322/Chd/2019 "नधा"रण वष" / Assessment Year: 2010-11, 2011-12 Shri Abhishek Soin, The Dcit, C/O Sigma Cartons Pvt. Ltd., Vs Central Circle-Ii, Unit-Ii, Industrial Area-C, Ludhiana. Sua Road, Ludhiana. "थायी लेखा सं./Pan No: Anbps9446A अपीलाथ"/Appellant ""यथ"/Respondent Assessee By : Shri Aditya Kumar, Ca Revenue By : Shri Manav Bansal, Cit Dr Date Of Hearing : 03.06.2025 Date Of Pronouncement : 29.07.2025 Hybrid Hearing O R D E R

For Appellant: Shri Aditya Kumar, CAFor Respondent: Shri Manav Bansal, CIT DR
Section 10(38)Section 132Section 139(1)Section 143(1)Section 143(3)Section 153ASection 153DSection 263

…ii) Faqir Chand Chaman Lai v. ACIT [(2004) 1 SOT 914 (Asr.)] [Appeal dismissed by P&H High Court in 262 ITR 295 and SLP dismissed by SC in 268 ITR 215(St)]; iv) Assam Tea Co. v. ITO [(2005) 92ITD 85 (Asr.) (SB)]; v) Jhantala Investments Limited v ACIT [(2000) 73 ITD 123 (Mum.)] 7. Further in this case assessment was made under section 153A, being a search case. No incriminating material, to show that the long term capital gain shown by the assessee is ingenuine, was found during the course of search. The Ld CIT may have set aside the assessment order under section 263 on whatever ground, but still the fresh ass…

Shri Satish Soin, Ludhiana vs. ACIT, CC-II, Ludhiana

In the result, appeal of the assessee is allowed

ITA 303/CHANDI/2019[2012-13]Status: DisposedITAT Chandigarh23 Jul 2025AY 2012-13

Bench: Shri Rajpal Yadav & Shri Manoj Kumar Aggarwalआयकर अपील सं./ Ita No. 303/Chd/2019 "नधा"रण वष" / Assessment Year : 2012-13 Shri Satish Soin, बनाम The Acit, House No.31, Garden Enclave, Central Circle-2, Vs South City-Ii, Ludhiana. Ludhiana. "थायी लेखा सं./Pan /Tan No: Advps6254N अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee By : Shri Ashwani Kumar & Ms. Muskan Garg, Cas राज"व क" ओर से/ Revenue By : Smt. Kusum Bansal, Cit Dr तार"ख/Date Of Hearing : 26.05.2025 उदघोषणा क" तार"ख/Date Of Pronouncement : 23.07.2025 Hybrid Hearing आदेश/Order Per Rajpal Yadav, Vp

For Appellant: Shri Ashwani Kumar &For Respondent: Smt. Kusum Bansal, CIT DR
Section 10(38)Section 132Section 143(3)Section 153ASection 153DSection 263

…ii) Faqir Chand Chaman Lai v. ACIT [(2004) 1 SOT 914 (Asr.)] [Appeal dismissed by P&H High Court in 262 ITR 295 and SLP dismissed by SC in 268 ITR 215(St)]; iv) Assam Tea Co. v. ITO [(2005) 92ITD 85 (Asr.) (SB)]; v) Jhantala Investments Limited v ACIT [(2000) 73 ITD 123 (Mum.)] 7. Further in this case assessment was made under section 153A, being a search case. No incriminating material, to show that the long term capital gain shown by the assessee is ingenuine, was found during the course of search. The Ld CIT may have set aside the assessment order under section 263 on whatever ground, but still the fresh asse…

Smt. Ginny Soin, Ludhiana vs. ACIT, CC-II, Ludhiana

The appeals are partly allowed

ITA 705/CHANDI/2019[2011-12]Status: DisposedITAT Chandigarh29 Apr 2025AY 2011-12
For Appellant: Shri Aditya Kumar, CAFor Respondent: Shri Rohit Sharma, CIT DR
Section 249Section 253Section 3Section 5

…11) (Raj.) Faqir Chand Chaman Lai v. ACIT [(2004) 1 SOT 914 (Asr.)] [Appeal dismissed by P&H High Court in 262 ITR 295 and SLP dismissed by SC in 268 ITR 215(St)]; Assam Tea Co. v. ITO [(2005) 92ITD 85 (Asr.) (SB)]; Jhantala Investments Limited v ACIT [(2000) 73 ITD 123 (Мит.)] 7. Further in this case assessment was made under section 153A, being a search case. No incriminating material, to show that the long term capital gain shown by the assessee is ingenuine, was found during the course of search. The Ld CIT may have set aside the assessment order under section 263 on whatever ground, but still the fresh asses…

Smt. Ginny Soin, Ludhiana vs. ACIT, CC-II, Ludhiana

The appeals are partly allowed

ITA 704/CHANDI/2019[2010-11]Status: DisposedITAT Chandigarh29 Apr 2025AY 2010-11
For Appellant: Shri Aditya Kumar, CAFor Respondent: Shri Rohit Sharma, CIT DR
Section 249Section 253Section 3Section 5

…11) (Raj.) Faqir Chand Chaman Lai v. ACIT [(2004) 1 SOT 914 (Asr.)] [Appeal dismissed by P&H High Court in 262 ITR 295 and SLP dismissed by SC in 268 ITR 215(St)]; Assam Tea Co. v. ITO [(2005) 92ITD 85 (Asr.) (SB)]; Jhantala Investments Limited v ACIT [(2000) 73 ITD 123 (Мит.)] 7. Further in this case assessment was made under section 153A, being a search case. No incriminating material, to show that the long term capital gain shown by the assessee is ingenuine, was found during the course of search. The Ld CIT may have set aside the assessment order under section 263 on whatever ground, but still the fresh asses…

Sh. Dinesh Soin, Ludhiana vs. ACIT, Ludhiana

The appeals are partly allowed

ITA 306/CHANDI/2019[2010-11]Status: DisposedITAT Chandigarh29 Apr 2025AY 2010-11
For Appellant: Shri Aditya Kumar, CAFor Respondent: Shri Rohit Sharma, CIT DR
Section 249Section 253Section 3Section 5

…ii) Faqir Chand Chaman Lai v. ACIT [(2004) 1 SOT 914 (Asr.)] [Appeal dismissed by P&H High Court in 262 ITR 295 and SLP dismissed by SC in 268 ITR 215(St)]; iv) Assam Tea Co. v. ITO [(2005) 92ITD 85 (Asr.) (SB)]; v) Jhantala Investments Limited v ACIT [(2000) 73 ITD 123 (Мит.)] 7. Further in this case assessment was made under section 153A, being a search case. No incriminating material, to show that the long term capital gain shown by the assessee is ingenuine, was found during the course of search. The Ld CIT may have set aside the assessment order under section 263 on whatever ground, but still the fresh asses…

Nawal Kishore, Delhi vs. ACIT, Circle- 47(4), New Delhi

In the result, both the appeals of assessees are dismissed

ITA 1705/DEL/2019[2015-16]Status: DisposedITAT Delhi06 Sept 2019AY 2015-16

Bench: Shri O.P. Kant & Shri K.N. Charyassessment Year: 2015-16 Shri Satish Kishore, Vs. Ito, 1397, Tilak Bazar, Ward-47(2), Delhi New Delhi Pan :Awupk3580F (Appellant) (Respondent) & Assessment Year: 2015-16 Shri Nawal Kishore, Vs. Acit, 1397, Tilak Bazar, Circle-47(4), Delhi New Delhi Pan :Aagpk1458C (Appellant) (Respondent) Assessee By Shri R.K. Gaur, Ca Department By Shri N.K. Bansal, Sr.Dr

Section 10(38)Section 143(2)Section 43(5)Section 68

…; • Faqir Chand Chaman Lai v. ACIT [(2004) 1 SOT 914 (Asr.)] [Appeal dismissed by P&H • High Court in 262 ITR 295 and SLP dismissed by SC in 268 ITR 215 (St)]; • Assam Tea Co. v. ITO [(2005) 92ITD 85 (Asr.) (SB)]; • Jhantala Investments Limited v ACIT [(2000) 73 ITD 123 (Mum.)] 4.6 The Ld. counsel also submitted that the information from DIT, Kolkata has not been provided to the assessee, which is against the tenets of the natural Justice and thus, assessment might be quashed. In support of the contention, he relied on the decision of the Hon’ble Supreme Court in the case of M/s Andman Timber Industries Vs Commi…

Satish Kishore, Delhi vs. ITO, Ward- 47(2), New Delhi

In the result, both the appeals of assessees are dismissed

ITA 1704/DEL/2019[2015-16]Status: DisposedITAT Delhi06 Sept 2019AY 2015-16

Bench: Shri O.P. Kant & Shri K.N. Charyassessment Year: 2015-16 Shri Satish Kishore, Vs. Ito, 1397, Tilak Bazar, Ward-47(2), Delhi New Delhi Pan :Awupk3580F (Appellant) (Respondent) & Assessment Year: 2015-16 Shri Nawal Kishore, Vs. Acit, 1397, Tilak Bazar, Circle-47(4), Delhi New Delhi Pan :Aagpk1458C (Appellant) (Respondent) Assessee By Shri R.K. Gaur, Ca Department By Shri N.K. Bansal, Sr.Dr

Section 10(38)Section 143(2)Section 43(5)Section 68

…; • Faqir Chand Chaman Lai v. ACIT [(2004) 1 SOT 914 (Asr.)] [Appeal dismissed by P&H • High Court in 262 ITR 295 and SLP dismissed by SC in 268 ITR 215 (St)]; • Assam Tea Co. v. ITO [(2005) 92ITD 85 (Asr.) (SB)]; • Jhantala Investments Limited v ACIT [(2000) 73 ITD 123 (Mum.)] 4.6 The Ld. counsel also submitted that the information from DIT, Kolkata has not been provided to the assessee, which is against the tenets of the natural Justice and thus, assessment might be quashed. In support of the contention, he relied on the decision of the Hon’ble Supreme Court in the case of M/s Andman Timber Industries Vs Commi…

Assam Tea Co. v. ITO (73 ITD 123) — Cited in 9 Judgments | BharatTax