Charchit Agarwal v. ACIT

34 SOT 348Income Tax Appellate Tribunal2009#3580 most cited

What is Charchit Agarwal v. ACIT authority for?

A claim for exemption from taxability must be made in the original return under section 139(1) or a revised return under section 139(5). Any claim made outside these mandatory time limits, including during a section 153A assessment, is not allowable.

33

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2025.

Also referred to as

Charchit Agarwal · section 153A · section 139(1) · section 139(5) · exemption claim · revised return · mandatory time limits · search assessment

Sections most often in play

Section 143(3)Section 153ASection 132Section 139Section 69BSection 115BBESection 69Section 129

Issues it is cited on

section 153a(b)section 153(a)(1)section 2(45)true and full disclosuresection 10b(8)section 10(1)settlement applicationsurrender of incomesection 139(5)section 129section 153(a)section 153a(1)(a)

Judgments citing Charchit Agarwal v. ACIT

Dy. C.I.T. Central Cir.-2(2), Nagpur vs. Smt. Anju A. Saraf, Nagpur

In the result, all the appeals of the revenue, cross objections of the assessee are dismissed and appeals filed by the assessee are allowed

ITA 511/NAG/2016[2008-09]Status: DisposedITAT Nagpur25 Jul 2022AY 2008-09

Bench: Shrisandeepgosain & Shriarunkhodpia

For Appellant: Shri Sudesh BanthiaFor Respondent: Shri Piyush Kolhe
Section 143(3)Section 147Section 153ASection 80I

…turn filed u/s 139(1). Ld CITDR has relied upon the flowing decisions on this objection:- i) Jai Steel (India) Vs ACIT (2013) 26 Taxmann.com 523 (Rajasthan) ii) Suncity Alloys Pvt. Ltd. Vs ACIT (2009) 124 TTJ 674 (Jodhpur) iii) Charchit Agarwal Vs ACIT (2009) 34 SOT 348 (Delhi) 6 Smt. AanjuSaraf 8. Before us, the learned Counsel for the assessee submitted that the issue relating to claim made under section 80IB of the Act has been decided by the Tribunal in assessee’s own case for the assessment year 2005–06, 2006–07 and 2007–08 respectively. Therefore, relying upon the order of the learned CIT(A), the learned C…

Smt. Anju Saraf, Nagpur vs. A, C.I.T Cent Cir. 2(2), Nagpur

In the result, all the appeals of the revenue, cross objections of the assessee are dismissed and appeals filed by the assessee are allowed

ITA 499/NAG/2016[2009-10]Status: DisposedITAT Nagpur25 Jul 2022AY 2009-10

Bench: Shrisandeepgosain & Shriarunkhodpia

For Appellant: Shri Sudesh BanthiaFor Respondent: Shri Piyush Kolhe
Section 143(3)Section 147Section 153ASection 80I

…turn filed u/s 139(1). Ld CITDR has relied upon the flowing decisions on this objection:- i) Jai Steel (India) Vs ACIT (2013) 26 Taxmann.com 523 (Rajasthan) ii) Suncity Alloys Pvt. Ltd. Vs ACIT (2009) 124 TTJ 674 (Jodhpur) iii) Charchit Agarwal Vs ACIT (2009) 34 SOT 348 (Delhi) 6 Smt. AanjuSaraf 8. Before us, the learned Counsel for the assessee submitted that the issue relating to claim made under section 80IB of the Act has been decided by the Tribunal in assessee’s own case for the assessment year 2005–06, 2006–07 and 2007–08 respectively. Therefore, relying upon the order of the learned CIT(A), the learned C…

Smt. Anju Saraf, Nagpur vs. A, C.I.T Cent Cir. 2(2), Nagpur

In the result, all the appeals of the revenue, cross objections of the assessee are dismissed and appeals filed by the assessee are allowed

ITA 498/NAG/2016[2007-08]Status: DisposedITAT Nagpur25 Jul 2022AY 2007-08

Bench: Shrisandeepgosain & Shriarunkhodpia

For Appellant: Shri Sudesh BanthiaFor Respondent: Shri Piyush Kolhe
Section 143(3)Section 147Section 153ASection 80I

…turn filed u/s 139(1). Ld CITDR has relied upon the flowing decisions on this objection:- i) Jai Steel (India) Vs ACIT (2013) 26 Taxmann.com 523 (Rajasthan) ii) Suncity Alloys Pvt. Ltd. Vs ACIT (2009) 124 TTJ 674 (Jodhpur) iii) Charchit Agarwal Vs ACIT (2009) 34 SOT 348 (Delhi) 6 Smt. AanjuSaraf 8. Before us, the learned Counsel for the assessee submitted that the issue relating to claim made under section 80IB of the Act has been decided by the Tribunal in assessee’s own case for the assessment year 2005–06, 2006–07 and 2007–08 respectively. Therefore, relying upon the order of the learned CIT(A), the learned C…

Dy. C.I.T. Central Cir.-2(2), Nagpur vs. Smt. Anju Saraf, Nagpur

In the result, all the appeals of the revenue, cross objections of the assessee are dismissed and appeals filed by the assessee are allowed

ITA 438/NAG/2016[2010-11]Status: DisposedITAT Nagpur25 Jul 2022AY 2010-11

Bench: Shrisandeepgosain & Shriarunkhodpia

For Appellant: Shri Sudesh BanthiaFor Respondent: Shri Piyush Kolhe
Section 143(3)Section 147Section 153ASection 80I

…turn filed u/s 139(1). Ld CITDR has relied upon the flowing decisions on this objection:- i) Jai Steel (India) Vs ACIT (2013) 26 Taxmann.com 523 (Rajasthan) ii) Suncity Alloys Pvt. Ltd. Vs ACIT (2009) 124 TTJ 674 (Jodhpur) iii) Charchit Agarwal Vs ACIT (2009) 34 SOT 348 (Delhi) 6 Smt. AanjuSaraf 8. Before us, the learned Counsel for the assessee submitted that the issue relating to claim made under section 80IB of the Act has been decided by the Tribunal in assessee’s own case for the assessment year 2005–06, 2006–07 and 2007–08 respectively. Therefore, relying upon the order of the learned CIT(A), the learned C…

Dy. C.I.T. Central Cir.-2(2), Nagpur vs. Smt. Anju Saraf, Nagpur

In the result, all the appeals of the revenue, cross objections of the assessee are dismissed and appeals filed by the assessee are allowed

ITA 436/NAG/2016[2005-06]Status: DisposedITAT Nagpur25 Jul 2022AY 2005-06

Bench: Shrisandeepgosain & Shriarunkhodpia

For Appellant: Shri Sudesh BanthiaFor Respondent: Shri Piyush Kolhe
Section 143(3)Section 147Section 153ASection 80I

…turn filed u/s 139(1). Ld CITDR has relied upon the flowing decisions on this objection:- i) Jai Steel (India) Vs ACIT (2013) 26 Taxmann.com 523 (Rajasthan) ii) Suncity Alloys Pvt. Ltd. Vs ACIT (2009) 124 TTJ 674 (Jodhpur) iii) Charchit Agarwal Vs ACIT (2009) 34 SOT 348 (Delhi) 6 Smt. AanjuSaraf 8. Before us, the learned Counsel for the assessee submitted that the issue relating to claim made under section 80IB of the Act has been decided by the Tribunal in assessee’s own case for the assessment year 2005–06, 2006–07 and 2007–08 respectively. Therefore, relying upon the order of the learned CIT(A), the learned C…

Kamal Kishore Jaiswal, Dehradun vs. DCIT, Dehradun

In the result, the appeal of the assessee is dismissed

ITA 4724/DEL/2015[2007-08]Status: DisposedITAT Delhi26 Dec 2018AY 2007-08

Bench: Shri Bhavnesh Saini & Shri O.P. Kantassessment Year: 2007-08 Shri Kamal Kishore Vs. Dcit, Jaiswal, Central Circle, Dehradun 23/25, Pritam Road, Dehradun. Pan :Acdpk1166C (Appellant) (Respondent) Appellant By Shri Tarandeep Singh, Ca Respondent By Shri J.K. Mishra, Cit(Dr)

Section 132Section 139Section 153ASection 3Section 54Section 54F

…n in the return filed in response to notice under section 153A of the Act, if he has not claimed the same in the return filed under section 139 of the Act. In the case of Shri Charchit Agarwal Vs. Asstt. Commissioner of Income Tax, Central Circle Delhi (2009) 34 SOT 348 (Del) the Hon’ble ITAT, relying on the judgment of the Hon. Supreme Court in the case of CIT Vs. Sun Engineering Works (Pvt.) Ltd. (1992) 64 Taxman 442 (SC), Held that the provisions of section 153A are directed to assess or reassess the income for six assessment years based on search proceedings and hence the assessment proceedings under section…

Assistant Commissioner Income-Tax vs. D.M. Corporation Pvt. Ltd., Kolhapur

In the result, appeals of Revenue for assessment years 2006-07 to 2009-10 are allowed and for assessment years 2010-11 to 2012-13 are dismissed

ITA 1811/PUN/2014[2012-13]Status: DisposedITAT Pune23 Mar 2018AY 2012-13

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am आयकर अपीऱ सं. / Ita Nos.1805 To 1811/Pun/2014 यििाारण वषा / Assessment Years : 2006-07 To 2012-13 The Asst. Commissioner Of Income Tax, अऩीऱाथी/Appellant Central Circle, Kolhapur …. Vs. D.M. Corporation Pvt. Ltd., 240/B, Mohite House, Gen. Thorat Marg, …. प्रत्यथी / Respondent Tarabai Park, Kolhapur Pan: Aadcm6281H

For Appellant: Ms. Nirupama Kotru, CITFor Respondent: S/Shri Nikhil Pathak /
Section 119(2)Section 132Section 132(4)Section 139(1)Section 143(1)Section 143(3)Section 153ASection 80I

…A of the Act and the issue which arises is whether in such return of income, ITA Nos.1805 to 1811/PUN/2014 8 the assessee can claim additional benefits? For the above said, reliance was placed on the following decisions:- i) Charchit Agarwal Vs. ACIT (2009) 34 SOT 348 (Del) ii) CIT Vs. Sun Engineering Works (P.) Ltd. (1992) 198 ITR 297 (SC) iii) Sarla Handicrafts (P.) Ltd. Vs. Addl.CIT (2008) 296 ITR 94 (P&H) iv) Suncity Alloys (P.) Ltd. Vs. ACIT (2009) 124 TTJ 674 (JD) v) Dhanush General Stores Vs. CIT (2011) 339 ITR 651 (Chhattisgarh) vi) Shri Gajendra D. Pawar Vs. DCIT in ITA Nos.1009 to 1012/PUN/2015, relat…

Assistant Commissioner Income-Tax vs. D.M. Corporation Pvt. Ltd., Kolhapur

In the result, appeals of Revenue for assessment years 2006-07 to 2009-10 are allowed and for assessment years 2010-11 to 2012-13 are dismissed

ITA 1810/PUN/2014[2011-12]Status: DisposedITAT Pune23 Mar 2018AY 2011-12

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am आयकर अपीऱ सं. / Ita Nos.1805 To 1811/Pun/2014 यििाारण वषा / Assessment Years : 2006-07 To 2012-13 The Asst. Commissioner Of Income Tax, अऩीऱाथी/Appellant Central Circle, Kolhapur …. Vs. D.M. Corporation Pvt. Ltd., 240/B, Mohite House, Gen. Thorat Marg, …. प्रत्यथी / Respondent Tarabai Park, Kolhapur Pan: Aadcm6281H

For Appellant: Ms. Nirupama Kotru, CITFor Respondent: S/Shri Nikhil Pathak /
Section 119(2)Section 132Section 132(4)Section 139(1)Section 143(1)Section 143(3)Section 153ASection 80I

…A of the Act and the issue which arises is whether in such return of income, ITA Nos.1805 to 1811/PUN/2014 8 the assessee can claim additional benefits? For the above said, reliance was placed on the following decisions:- i) Charchit Agarwal Vs. ACIT (2009) 34 SOT 348 (Del) ii) CIT Vs. Sun Engineering Works (P.) Ltd. (1992) 198 ITR 297 (SC) iii) Sarla Handicrafts (P.) Ltd. Vs. Addl.CIT (2008) 296 ITR 94 (P&H) iv) Suncity Alloys (P.) Ltd. Vs. ACIT (2009) 124 TTJ 674 (JD) v) Dhanush General Stores Vs. CIT (2011) 339 ITR 651 (Chhattisgarh) vi) Shri Gajendra D. Pawar Vs. DCIT in ITA Nos.1009 to 1012/PUN/2015, relat…

Assistant Commissioner Income-Tax vs. D.M. Corporation Pvt. Ltd., Kolhapur

In the result, appeals of Revenue for assessment years 2006-07 to 2009-10 are allowed and for assessment years 2010-11 to 2012-13 are dismissed

ITA 1809/PUN/2014[2010-11]Status: DisposedITAT Pune23 Mar 2018AY 2010-11

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am आयकर अपीऱ सं. / Ita Nos.1805 To 1811/Pun/2014 यििाारण वषा / Assessment Years : 2006-07 To 2012-13 The Asst. Commissioner Of Income Tax, अऩीऱाथी/Appellant Central Circle, Kolhapur …. Vs. D.M. Corporation Pvt. Ltd., 240/B, Mohite House, Gen. Thorat Marg, …. प्रत्यथी / Respondent Tarabai Park, Kolhapur Pan: Aadcm6281H

For Appellant: Ms. Nirupama Kotru, CITFor Respondent: S/Shri Nikhil Pathak /
Section 119(2)Section 132Section 132(4)Section 139(1)Section 143(1)Section 143(3)Section 153ASection 80I

…A of the Act and the issue which arises is whether in such return of income, ITA Nos.1805 to 1811/PUN/2014 8 the assessee can claim additional benefits? For the above said, reliance was placed on the following decisions:- i) Charchit Agarwal Vs. ACIT (2009) 34 SOT 348 (Del) ii) CIT Vs. Sun Engineering Works (P.) Ltd. (1992) 198 ITR 297 (SC) iii) Sarla Handicrafts (P.) Ltd. Vs. Addl.CIT (2008) 296 ITR 94 (P&H) iv) Suncity Alloys (P.) Ltd. Vs. ACIT (2009) 124 TTJ 674 (JD) v) Dhanush General Stores Vs. CIT (2011) 339 ITR 651 (Chhattisgarh) vi) Shri Gajendra D. Pawar Vs. DCIT in ITA Nos.1009 to 1012/PUN/2015, relat…

Assistant Commissioner Income-Tax vs. D.M. Corporation Pvt. Ltd., Kolhapur

In the result, appeals of Revenue for assessment years 2006-07 to 2009-10 are allowed and for assessment years 2010-11 to 2012-13 are dismissed

ITA 1808/PUN/2014[2009-10]Status: DisposedITAT Pune23 Mar 2018AY 2009-10

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am आयकर अपीऱ सं. / Ita Nos.1805 To 1811/Pun/2014 यििाारण वषा / Assessment Years : 2006-07 To 2012-13 The Asst. Commissioner Of Income Tax, अऩीऱाथी/Appellant Central Circle, Kolhapur …. Vs. D.M. Corporation Pvt. Ltd., 240/B, Mohite House, Gen. Thorat Marg, …. प्रत्यथी / Respondent Tarabai Park, Kolhapur Pan: Aadcm6281H

For Appellant: Ms. Nirupama Kotru, CITFor Respondent: S/Shri Nikhil Pathak /
Section 119(2)Section 132Section 132(4)Section 139(1)Section 143(1)Section 143(3)Section 153ASection 80I

…A of the Act and the issue which arises is whether in such return of income, ITA Nos.1805 to 1811/PUN/2014 8 the assessee can claim additional benefits? For the above said, reliance was placed on the following decisions:- i) Charchit Agarwal Vs. ACIT (2009) 34 SOT 348 (Del) ii) CIT Vs. Sun Engineering Works (P.) Ltd. (1992) 198 ITR 297 (SC) iii) Sarla Handicrafts (P.) Ltd. Vs. Addl.CIT (2008) 296 ITR 94 (P&H) iv) Suncity Alloys (P.) Ltd. Vs. ACIT (2009) 124 TTJ 674 (JD) v) Dhanush General Stores Vs. CIT (2011) 339 ITR 651 (Chhattisgarh) vi) Shri Gajendra D. Pawar Vs. DCIT in ITA Nos.1009 to 1012/PUN/2015, relat…

Assistant Commissioner Income-Tax vs. D.M. Corporation Pvt. Ltd., Kolhapur

In the result, appeals of Revenue for assessment years 2006-07 to 2009-10 are allowed and for assessment years 2010-11 to 2012-13 are dismissed

ITA 1807/PUN/2014[2008-09]Status: DisposedITAT Pune23 Mar 2018AY 2008-09

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am आयकर अपीऱ सं. / Ita Nos.1805 To 1811/Pun/2014 यििाारण वषा / Assessment Years : 2006-07 To 2012-13 The Asst. Commissioner Of Income Tax, अऩीऱाथी/Appellant Central Circle, Kolhapur …. Vs. D.M. Corporation Pvt. Ltd., 240/B, Mohite House, Gen. Thorat Marg, …. प्रत्यथी / Respondent Tarabai Park, Kolhapur Pan: Aadcm6281H

For Appellant: Ms. Nirupama Kotru, CITFor Respondent: S/Shri Nikhil Pathak /
Section 119(2)Section 132Section 132(4)Section 139(1)Section 143(1)Section 143(3)Section 153ASection 80I

…A of the Act and the issue which arises is whether in such return of income, ITA Nos.1805 to 1811/PUN/2014 8 the assessee can claim additional benefits? For the above said, reliance was placed on the following decisions:- i) Charchit Agarwal Vs. ACIT (2009) 34 SOT 348 (Del) ii) CIT Vs. Sun Engineering Works (P.) Ltd. (1992) 198 ITR 297 (SC) iii) Sarla Handicrafts (P.) Ltd. Vs. Addl.CIT (2008) 296 ITR 94 (P&H) iv) Suncity Alloys (P.) Ltd. Vs. ACIT (2009) 124 TTJ 674 (JD) v) Dhanush General Stores Vs. CIT (2011) 339 ITR 651 (Chhattisgarh) vi) Shri Gajendra D. Pawar Vs. DCIT in ITA Nos.1009 to 1012/PUN/2015, relat…

Assistant Commissioner Income-Tax vs. D.M. Corporation Pvt. Ltd., Kolhapur

In the result, appeals of Revenue for assessment years 2006-07 to 2009-10 are allowed and for assessment years 2010-11 to 2012-13 are dismissed

ITA 1806/PUN/2014[2007-08]Status: DisposedITAT Pune23 Mar 2018AY 2007-08

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am आयकर अपीऱ सं. / Ita Nos.1805 To 1811/Pun/2014 यििाारण वषा / Assessment Years : 2006-07 To 2012-13 The Asst. Commissioner Of Income Tax, अऩीऱाथी/Appellant Central Circle, Kolhapur …. Vs. D.M. Corporation Pvt. Ltd., 240/B, Mohite House, Gen. Thorat Marg, …. प्रत्यथी / Respondent Tarabai Park, Kolhapur Pan: Aadcm6281H

For Appellant: Ms. Nirupama Kotru, CITFor Respondent: S/Shri Nikhil Pathak /
Section 119(2)Section 132Section 132(4)Section 139(1)Section 143(1)Section 143(3)Section 153ASection 80I

…A of the Act and the issue which arises is whether in such return of income, ITA Nos.1805 to 1811/PUN/2014 8 the assessee can claim additional benefits? For the above said, reliance was placed on the following decisions:- i) Charchit Agarwal Vs. ACIT (2009) 34 SOT 348 (Del) ii) CIT Vs. Sun Engineering Works (P.) Ltd. (1992) 198 ITR 297 (SC) iii) Sarla Handicrafts (P.) Ltd. Vs. Addl.CIT (2008) 296 ITR 94 (P&H) iv) Suncity Alloys (P.) Ltd. Vs. ACIT (2009) 124 TTJ 674 (JD) v) Dhanush General Stores Vs. CIT (2011) 339 ITR 651 (Chhattisgarh) vi) Shri Gajendra D. Pawar Vs. DCIT in ITA Nos.1009 to 1012/PUN/2015, relat…

Assistant Commissioner Income-Tax vs. D.M. Corporation Pvt. Ltd., Kolhapur

In the result, appeals of Revenue for assessment years 2006-07 to 2009-10 are allowed and for assessment years 2010-11 to 2012-13 are dismissed

ITA 1805/PUN/2014[2006-07]Status: DisposedITAT Pune23 Mar 2018AY 2006-07

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am आयकर अपीऱ सं. / Ita Nos.1805 To 1811/Pun/2014 यििाारण वषा / Assessment Years : 2006-07 To 2012-13 The Asst. Commissioner Of Income Tax, अऩीऱाथी/Appellant Central Circle, Kolhapur …. Vs. D.M. Corporation Pvt. Ltd., 240/B, Mohite House, Gen. Thorat Marg, …. प्रत्यथी / Respondent Tarabai Park, Kolhapur Pan: Aadcm6281H

For Appellant: Ms. Nirupama Kotru, CITFor Respondent: S/Shri Nikhil Pathak /
Section 119(2)Section 132Section 132(4)Section 139(1)Section 143(1)Section 143(3)Section 153ASection 80I

…A of the Act and the issue which arises is whether in such return of income, ITA Nos.1805 to 1811/PUN/2014 8 the assessee can claim additional benefits? For the above said, reliance was placed on the following decisions:- i) Charchit Agarwal Vs. ACIT (2009) 34 SOT 348 (Del) ii) CIT Vs. Sun Engineering Works (P.) Ltd. (1992) 198 ITR 297 (SC) iii) Sarla Handicrafts (P.) Ltd. Vs. Addl.CIT (2008) 296 ITR 94 (P&H) iv) Suncity Alloys (P.) Ltd. Vs. ACIT (2009) 124 TTJ 674 (JD) v) Dhanush General Stores Vs. CIT (2011) 339 ITR 651 (Chhattisgarh) vi) Shri Gajendra D. Pawar Vs. DCIT in ITA Nos.1009 to 1012/PUN/2015, relat…