(c) In Savesh Kumar Agarwal v. Union of India

353 ITR 26High Court2013#4244 most cited

What is (c) In Savesh Kumar Agarwal v. Union of India authority for?

A notice under section 153C can be issued even if the Assessing Officer does not find anything adverse against the assessee upon examination of account books and even if seized goods have already been released.

28

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2023.

Also referred to as

Savesh Kumar Agarwal v. Union of India · section 153C · section 153A · satisfaction note · incriminating material · undisclosed income · search and seizure · assessment procedure · Allahabad High Court

Also reported as

216 Taxmann 109

Issues it is cited on

share application moneysatisfaction notecross objectionsection 153cincriminating materialundisclosed incomesection 153section 132appeal before the tribunalsection 15personcompany

Judgments citing (c) In Savesh Kumar Agarwal v. Union of India

ACIT, New Delhi vs. M/S. Victory Township Pvt. Ltd., New Delhi

In the result, the appeals of the assessees are allowed and that of the department are dismissed

ITA 6235/DEL/2014[2008-09]Status: DisposedITAT Delhi24 Mar 2017AY 2008-09

Bench: Sh. N. K. Saini, Am & Smt. Beena Pillai, Jm Ita Nos. 6208 & 6209/Del/2014 : Asstt. Years : 2009-10 & 2010-11 Victory Dwellings Pvt. Ltd., Vs Acit, 208, Gupta Tower, Azadpur Central Circle-09, Commercial Complex, Azadpur, New Delhi New Delhi-110033 (Appellant) (Respondent)

Section 68

…till could have been issued to the assessee to file the return of income. The reliance was placed on the following case laws: " SSP Aviation Ltd. Vs DCIT 20 Taxman.com 214 (Del.) " CIT Vs Classic Enterprises 358 ITR 465 (All.) " Savesh Kumar Aggarwal Vs U.O.I 353 ITR 26 (All.) " CIT Vs Nipun Builders & Developers (P.) Ltd. 350 ITR 407 (Del.) " CIT Vs Nova Promoters & Finlease P. Ltd. 342 ITR 169 (Del.) " CIT Vs Ultra Modern Exports P. Ltd. 40 Taxmann.com 458 (Del.) " CIT Vs Frostair P. Ltd. 210 Taxman 221 (Del.) " CIT Vs N R Portfolio Pvt. Ltd. 29 Taxmann.com 291 (Del.) " CIT Vs Empire Builtech P. Ltd.366 ITR 110…

ACIT, New Delhi vs. M/S. Victory Dwellings Pvt. Ltd., New Delhi

In the result, the appeals of the assessees are allowed and that of the department are dismissed

ITA 6230/DEL/2014[2009-10]Status: DisposedITAT Delhi24 Mar 2017AY 2009-10

Bench: Sh. N. K. Saini, Am & Smt. Beena Pillai, Jm Ita Nos. 6208 & 6209/Del/2014 : Asstt. Years : 2009-10 & 2010-11 Victory Dwellings Pvt. Ltd., Vs Acit, 208, Gupta Tower, Azadpur Central Circle-09, Commercial Complex, Azadpur, New Delhi New Delhi-110033 (Appellant) (Respondent)

Section 68

…till could have been issued to the assessee to file the return of income. The reliance was placed on the following case laws: " SSP Aviation Ltd. Vs DCIT 20 Taxman.com 214 (Del.) " CIT Vs Classic Enterprises 358 ITR 465 (All.) " Savesh Kumar Aggarwal Vs U.O.I 353 ITR 26 (All.) " CIT Vs Nipun Builders & Developers (P.) Ltd. 350 ITR 407 (Del.) " CIT Vs Nova Promoters & Finlease P. Ltd. 342 ITR 169 (Del.) " CIT Vs Ultra Modern Exports P. Ltd. 40 Taxmann.com 458 (Del.) " CIT Vs Frostair P. Ltd. 210 Taxman 221 (Del.) " CIT Vs N R Portfolio Pvt. Ltd. 29 Taxmann.com 291 (Del.) " CIT Vs Empire Builtech P. Ltd.366 ITR 110…

ACIT, New Delhi vs. M/S. Victory Dwellings Pvt. Ltd., New Delhi

In the result, the appeals of the assessees are allowed and that of the department are dismissed

ITA 6228/DEL/2014[2007-08]Status: DisposedITAT Delhi24 Mar 2017AY 2007-08

Bench: Sh. N. K. Saini, Am & Smt. Beena Pillai, Jm Ita Nos. 6208 & 6209/Del/2014 : Asstt. Years : 2009-10 & 2010-11 Victory Dwellings Pvt. Ltd., Vs Acit, 208, Gupta Tower, Azadpur Central Circle-09, Commercial Complex, Azadpur, New Delhi New Delhi-110033 (Appellant) (Respondent)

Section 68

…till could have been issued to the assessee to file the return of income. The reliance was placed on the following case laws: " SSP Aviation Ltd. Vs DCIT 20 Taxman.com 214 (Del.) " CIT Vs Classic Enterprises 358 ITR 465 (All.) " Savesh Kumar Aggarwal Vs U.O.I 353 ITR 26 (All.) " CIT Vs Nipun Builders & Developers (P.) Ltd. 350 ITR 407 (Del.) " CIT Vs Nova Promoters & Finlease P. Ltd. 342 ITR 169 (Del.) " CIT Vs Ultra Modern Exports P. Ltd. 40 Taxmann.com 458 (Del.) " CIT Vs Frostair P. Ltd. 210 Taxman 221 (Del.) " CIT Vs N R Portfolio Pvt. Ltd. 29 Taxmann.com 291 (Del.) " CIT Vs Empire Builtech P. Ltd.366 ITR 110…

ACIT, New Delhi vs. M/S. Victory Structures Pvt. Ltd., New Delhi

In the result, the appeals of the assessees are allowed and that of the department are dismissed

ITA 6225/DEL/2014[2008-09]Status: DisposedITAT Delhi24 Mar 2017AY 2008-09

Bench: Sh. N. K. Saini, Am & Smt. Beena Pillai, Jm Ita Nos. 6208 & 6209/Del/2014 : Asstt. Years : 2009-10 & 2010-11 Victory Dwellings Pvt. Ltd., Vs Acit, 208, Gupta Tower, Azadpur Central Circle-09, Commercial Complex, Azadpur, New Delhi New Delhi-110033 (Appellant) (Respondent)

Section 68

…till could have been issued to the assessee to file the return of income. The reliance was placed on the following case laws: " SSP Aviation Ltd. Vs DCIT 20 Taxman.com 214 (Del.) " CIT Vs Classic Enterprises 358 ITR 465 (All.) " Savesh Kumar Aggarwal Vs U.O.I 353 ITR 26 (All.) " CIT Vs Nipun Builders & Developers (P.) Ltd. 350 ITR 407 (Del.) " CIT Vs Nova Promoters & Finlease P. Ltd. 342 ITR 169 (Del.) " CIT Vs Ultra Modern Exports P. Ltd. 40 Taxmann.com 458 (Del.) " CIT Vs Frostair P. Ltd. 210 Taxman 221 (Del.) " CIT Vs N R Portfolio Pvt. Ltd. 29 Taxmann.com 291 (Del.) " CIT Vs Empire Builtech P. Ltd.366 ITR 110…

Victory Township Pvt. Ltd., Delhi vs. DCIT, New Delhi

In the result, the appeals of the assessees are allowed and that of the department are dismissed

ITA 6215/DEL/2014[2010-11]Status: DisposedITAT Delhi24 Mar 2017AY 2010-11

Bench: Sh. N. K. Saini, Am & Smt. Beena Pillai, Jm Ita Nos. 6208 & 6209/Del/2014 : Asstt. Years : 2009-10 & 2010-11 Victory Dwellings Pvt. Ltd., Vs Acit, 208, Gupta Tower, Azadpur Central Circle-09, Commercial Complex, Azadpur, New Delhi New Delhi-110033 (Appellant) (Respondent)

Section 68

…till could have been issued to the assessee to file the return of income. The reliance was placed on the following case laws: " SSP Aviation Ltd. Vs DCIT 20 Taxman.com 214 (Del.) " CIT Vs Classic Enterprises 358 ITR 465 (All.) " Savesh Kumar Aggarwal Vs U.O.I 353 ITR 26 (All.) " CIT Vs Nipun Builders & Developers (P.) Ltd. 350 ITR 407 (Del.) " CIT Vs Nova Promoters & Finlease P. Ltd. 342 ITR 169 (Del.) " CIT Vs Ultra Modern Exports P. Ltd. 40 Taxmann.com 458 (Del.) " CIT Vs Frostair P. Ltd. 210 Taxman 221 (Del.) " CIT Vs N R Portfolio Pvt. Ltd. 29 Taxmann.com 291 (Del.) " CIT Vs Empire Builtech P. Ltd.366 ITR 110…

Victory Dwellings Pvt. Ltd., Delhi vs. DCIT, New Delhi

In the result, the appeals of the assessees are allowed and that of the department are dismissed

ITA 6208/DEL/2014[2009-10]Status: DisposedITAT Delhi24 Mar 2017AY 2009-10

Bench: Sh. N. K. Saini, Am & Smt. Beena Pillai, Jm Ita Nos. 6208 & 6209/Del/2014 : Asstt. Years : 2009-10 & 2010-11 Victory Dwellings Pvt. Ltd., Vs Acit, 208, Gupta Tower, Azadpur Central Circle-09, Commercial Complex, Azadpur, New Delhi New Delhi-110033 (Appellant) (Respondent)

Section 68

…till could have been issued to the assessee to file the return of income. The reliance was placed on the following case laws: " SSP Aviation Ltd. Vs DCIT 20 Taxman.com 214 (Del.) " CIT Vs Classic Enterprises 358 ITR 465 (All.) " Savesh Kumar Aggarwal Vs U.O.I 353 ITR 26 (All.) " CIT Vs Nipun Builders & Developers (P.) Ltd. 350 ITR 407 (Del.) " CIT Vs Nova Promoters & Finlease P. Ltd. 342 ITR 169 (Del.) " CIT Vs Ultra Modern Exports P. Ltd. 40 Taxmann.com 458 (Del.) " CIT Vs Frostair P. Ltd. 210 Taxman 221 (Del.) " CIT Vs N R Portfolio Pvt. Ltd. 29 Taxmann.com 291 (Del.) " CIT Vs Empire Builtech P. Ltd.366 ITR 110…

Sri. H. Nagaraja, Bangalore vs. CIT, Bangalore

In the result, the appeals filed by the assessee are allowed

ITA 613/BANG/2014[2008-09]Status: DisposedITAT Bangalore17 Mar 2017AY 2008-09

Bench: Smt. Asha Vijayaraghavan & Shri Inturi Rama Rao

For Appellant: Shri M.V.Seshachala, AdvocateFor Respondent: Ms. Neera Malhotra, CIT(DR)
Section 139Section 143(3)Section 153ASection 263Section 40A(3)

…jected the argument that during assessment under Section 153A additions had to be restricted or limited to incriminating material only, found during course of search. (c) In Savesh Kumar Agarwal v. Union of India [2013] 35 taxmann.com 85/216 Taxman 109 (Mag.)/353 ITR 26 (All.), the question considered was whether on receipt of satisfaction note, the Assessing Officer had not found anything adverse against the assessee and seized goods having been released in favour of the assessee, notice could be issued under Section 153C of the Act to file returns for six years. The stand of the Revenue therein was that the Ass…

Smt. Sucharita Kar, Kolkata vs. ITO, Ward-55(1), Kolkata

In the result, the appeal of assessee is partly allowed

ITA 2239/KOL/2014[2010-2011]Status: DisposedITAT Kolkata14 Dec 2016AY 2010-2011

Bench: Shri M.Balaganesh & Shri S.S.Viswanethra Ravi

Section 143(2)Section 37(1)Section 40Section 41Section 41(1)Section 56(2)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL,‘D’ BENCH KOLKATA Before Shri M.Balaganesh, Accountant Member and Shri S.S.Viswanethra Ravi, Judicial Member I.T.A. No. 2239/KOL/2014 A.Y: 2010-11 Smt. Sucharita Kar Vs. I.T.O., Ward 55(1), Kolkata PAN: AFNPK5288G (Appellant) (Respondent) Appearances by: Shri V.N Dutta, Advocate, AR for the assessee Shri P.B. Pramanick, JCIT, Sr.DR for the revenue Date of hearing : 03-11-2016 Date of pronouncement : 14-12-2016 O R D E R Shri S.S. Viswanethra Ravi, JM :- This appeal by the assessee is directed against the order dated 30-09-2014 passed by the Commissioner of Inco…