CIT v. Calcutta Knitwears

362 ITR 673Supreme Court of India2014#122 most cited

What is CIT v. Calcutta Knitwears authority for?

The recording of a satisfaction note by the Assessing Officer is a jurisdictional prerequisite for assessments under Section 153C, and the six-year limitation period for such assessments is reckoned from the date this satisfaction is recorded.

528

judgments rely on this decision, according to BharatTax’s citation analysis of 367,368 Indian tax judgments — from 2012 to 2026.

Also referred to as

CIT v. Calcutta Knitwears · section 153C · satisfaction note · jurisdictional prerequisite · limitation period · seized material · assessment year · block period · search assessment · section 158BD

Also reported as

43 Taxmann.com 446223 Taxmann 115

Sections most often in play

Section 153CSection 143(3)Section 132Section 153ASection 153DSection 144Section 115BBESection 292C
Read the full judgment

Issues it is cited on

section 158bdincome tax settlement commissionsection 158bcsection 144asection 144basatisfaction notesection 158bblock periodsection 158section 153c(1)documents seizedsection 292c

Judgments citing CIT v. Calcutta Knitwears

Sri Karthik Krishna vs. Deputy Commissioner of Income Tax

ITA/447/2014HC Karnataka12 Sept 2022

Bench: P.S.DINESH KUMAR,UMESH M ADIGA

Section 153CSection 260Section 260A

…- 1 - IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 12TH DAY OF SEPTEMBER, 2022 PRESENT THE HON’BLE MR.JUSTICE P.S.DINESH KUMAR AND THE HON’BLE MR.JUSTICE UMESH M. ADIGA I.T.A No.447/2014 C/W I.T.A No.450/2014, I.T.A. No.95/2016 AND I.T.A. No.98/2016 IN I.T.A.No.447/2014: BETWEEN: SRI. KARTHIK KRISHNA PRESENTLY RESIDING AT 170/A, TARAKA, 10TH MAIN R.M.V. EXTENSION SADASHIVNAGAR BANGALORE-560 080. ... APPELLANT [BY SHRI. S.PARTHASARATHI, ADVOCATE FOR SHRI. BALRAM R. RAO, ADVOCATE ]…

Ms.KAVYA Krishna vs. Deputy Commissioner of Income Tax

ITA/98/2016HC Karnataka12 Sept 2022

Bench: P.S.DINESH KUMAR,UMESH M ADIGA

Section 153CSection 260Section 260A

…- 1 - IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 12TH DAY OF SEPTEMBER, 2022 PRESENT THE HON’BLE MR.JUSTICE P.S.DINESH KUMAR AND THE HON’BLE MR.JUSTICE UMESH M. ADIGA I.T.A No.447/2014 C/W I.T.A No.450/2014, I.T.A. No.95/2016 AND I.T.A. No.98/2016 IN I.T.A.No.447/2014: BETWEEN: SRI. KARTHIK KRISHNA PRESENTLY RESIDING AT 170/A, TARAKA, 10TH MAIN R.M.V. EXTENSION SADASHIVNAGAR BANGALORE-560 080. ... APPELLANT [BY SHRI. S.PARTHASARATHI, ADVOCATE FOR SHRI. BALRAM R. RAO, ADVOCATE ]…

M/S. Dharam Impex, Surat vs. The Dy. CIT, Central Circle-4, Surat

In the result, the appeal of the assessee for AY 2008-09 in ITA No

ITA 1580/AHD/2017[2014-15]Status: DisposedITAT Surat26 Aug 2022AY 2014-15

Bench: Shri Pawan Singh, Jm &Dr. A.L.Saini, Am आयकर अपीलसं./It(Ss)A Nos.288 To 293/Ahd/2017 ("नधा"रणवष" / Assessment Years: (2009-10 To 2014-15) (Physical Court Hearing) M/S Kangan Jewels Pvt. Ltd. Deputy Commissioner Of C/O 106, Saryu Chambers, Income-Tax, Central Circle-4, Vs. Jadakhadi Mahidharpura, Surat- Surat 395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadck 2552 R अपीलाथ" / Appellant ""यथ" /Respondent आयकर अपीलसं./It(Ss)A Nos.306 To 311/Ahd/2017 ("नधा"रणवष" / Assessment Years: (2008-09 To 2013-14) आयकर अपीलसं./Ita Nos.1579/Ahd/2017 ("नधा"रणवष" / Assessment Year: (2014-15) M/S Maniprabha Impex Pvt.Ltd. Deputy Commissioner Of C/O 106, Saryu Chambers, Income-Tax, Central Circle-4, Vs. Jadakhadi Mahidharpura, Surat- Surat 395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaecm 6219 L अपीलाथ" /Appellant) ""यथ" /Respondent) आयकर अपीलसं./It(Ss)A Nos.312 To 317/Ahd/2017 ("नधा"रणवष" / Assessment Years: (2008-09 To 2013-14) आयकर अपीलसं./Ita Nos.1580/Ahd/2017 ("नधा"रणवष" / Assessment Year: (2014-15) M/S Dharam Impex Deputy Commissioner Of C/O 106, Saryu Chambers, Income-Tax, Central Circle-4, Vs. Jadakhadi Mahidharpura, Surat- Surat 395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaffd 2692 C अपीलाथ" /Appellant) ""यथ" /Respondent)

Section 144Section 153C

…ain were found. Such is not the case with the assessee. 17. In support of the above submissions the reliance is placed on the following decisions of courts :  CIT vs. Singhad Technical Education Society [84 taxmann.com 290] (SC)  CIT vs. Calcutta Knitwears [362 ITR 673] (SC)  ACIT vs. Pepsi Foods (P.) Ltd. – [2018] 89 taxmann.com 10 (SC)  Pepsi Foods (P.) Ltd. vs. ACIT – [2014] 52 taxmann.com 220 (Del. HC)  CIT vs. Harjeev Aggarwal [ 70 taxmann.com 95 ] (Del. HC)  PCIT vs. Allied Perfumes Pvt. Ltd. [ 124 taxmann.com 358 ](Del. HC)  PCIT vs. Meeta Gutgutia [ 82 taxmann.com 287 ](Del. HC)  PCIT vs. Index S…

M/S. Maniprabha Impex Pvt. Ltd., Surat vs. The Dy. CIT, Central Circle-4, Surat

In the result, the appeal of the assessee for AY 2008-09 in ITA No

ITA 1579/AHD/2017[2014-15]Status: DisposedITAT Surat26 Aug 2022AY 2014-15

Bench: Shri Pawan Singh, Jm &Dr. A.L.Saini, Am आयकर अपीलसं./It(Ss)A Nos.288 To 293/Ahd/2017 ("नधा"रणवष" / Assessment Years: (2009-10 To 2014-15) (Physical Court Hearing) M/S Kangan Jewels Pvt. Ltd. Deputy Commissioner Of C/O 106, Saryu Chambers, Income-Tax, Central Circle-4, Vs. Jadakhadi Mahidharpura, Surat- Surat 395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadck 2552 R अपीलाथ" / Appellant ""यथ" /Respondent आयकर अपीलसं./It(Ss)A Nos.306 To 311/Ahd/2017 ("नधा"रणवष" / Assessment Years: (2008-09 To 2013-14) आयकर अपीलसं./Ita Nos.1579/Ahd/2017 ("नधा"रणवष" / Assessment Year: (2014-15) M/S Maniprabha Impex Pvt.Ltd. Deputy Commissioner Of C/O 106, Saryu Chambers, Income-Tax, Central Circle-4, Vs. Jadakhadi Mahidharpura, Surat- Surat 395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaecm 6219 L अपीलाथ" /Appellant) ""यथ" /Respondent) आयकर अपीलसं./It(Ss)A Nos.312 To 317/Ahd/2017 ("नधा"रणवष" / Assessment Years: (2008-09 To 2013-14) आयकर अपीलसं./Ita Nos.1580/Ahd/2017 ("नधा"रणवष" / Assessment Year: (2014-15) M/S Dharam Impex Deputy Commissioner Of C/O 106, Saryu Chambers, Income-Tax, Central Circle-4, Vs. Jadakhadi Mahidharpura, Surat- Surat 395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaffd 2692 C अपीलाथ" /Appellant) ""यथ" /Respondent)

Section 144Section 153C

…ain were found. Such is not the case with the assessee. 17. In support of the above submissions the reliance is placed on the following decisions of courts :  CIT vs. Singhad Technical Education Society [84 taxmann.com 290] (SC)  CIT vs. Calcutta Knitwears [362 ITR 673] (SC)  ACIT vs. Pepsi Foods (P.) Ltd. – [2018] 89 taxmann.com 10 (SC)  Pepsi Foods (P.) Ltd. vs. ACIT – [2014] 52 taxmann.com 220 (Del. HC)  CIT vs. Harjeev Aggarwal [ 70 taxmann.com 95 ] (Del. HC)  PCIT vs. Allied Perfumes Pvt. Ltd. [ 124 taxmann.com 358 ](Del. HC)  PCIT vs. Meeta Gutgutia [ 82 taxmann.com 287 ](Del. HC)  PCIT vs. Index S…

Palla Simhachalam (HUF), Visakhapatnam vs. Assistant Commissioner of Income Tax Circle-5(1), Visakhapatnam

In the result, all the appeals of the assessee are allowed

ITA 535/VIZ/2019[2013-14]Status: DisposedITAT Visakhapatnam16 Aug 2022AY 2013-14

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Ble

For Appellant: Sri I. Kama Sastry, CAFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 132Section 143(2)Section 153CSection 153D

…आयकरअपीऱीयअधिकरण, विशाखापटणमपीठ, विशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्रीदुव्िूरुआरएऱरेड्डी, न्याययकसदस्यएिंश्रीएसबाऱाकृष्णन, ऱेखासदस्यकेसमक्ष BEFORE SHRI DUVVURU RL REDDY, HON’BLE JUDICIAL MEMBER & SHRI S BALAKRISHNAN, HON’BLE ACCOUNTANT MEMBER आयकरअऩीऱसं./ I.T.A. No.532, 533, 534 & 535/Viz/2019 (ननधधारणवषा/ AYs : 2011-12, 2009-10, 2012-13 & 2013-14) Palla Simhachalam (HUF), Vs. Assistant Commissioner of Visakhapatnam. Income Tax, PAN: AALHP 3054 Q Circle-5(1), Visakhapatnam. (अऩीऱधथी/ Appellant) (प्रत्यथी/ Respondent) अऩीऱधथीकीओरसे/ Appellant by : Sri I. Kama Sa…

Palla Simhachalam (HUF), Visakhapatnam vs. Assistant Commissioner of Income Tax Circle-5(1), Visakhapatnam

In the result, all the appeals of the assessee are allowed

ITA 534/VIZ/2019[2012-13]Status: DisposedITAT Visakhapatnam16 Aug 2022AY 2012-13

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Ble

For Appellant: Sri I. Kama Sastry, CAFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 132Section 143(2)Section 153CSection 153D

…आयकरअपीऱीयअधिकरण, विशाखापटणमपीठ, विशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्रीदुव्िूरुआरएऱरेड्डी, न्याययकसदस्यएिंश्रीएसबाऱाकृष्णन, ऱेखासदस्यकेसमक्ष BEFORE SHRI DUVVURU RL REDDY, HON’BLE JUDICIAL MEMBER & SHRI S BALAKRISHNAN, HON’BLE ACCOUNTANT MEMBER आयकरअऩीऱसं./ I.T.A. No.532, 533, 534 & 535/Viz/2019 (ननधधारणवषा/ AYs : 2011-12, 2009-10, 2012-13 & 2013-14) Palla Simhachalam (HUF), Vs. Assistant Commissioner of Visakhapatnam. Income Tax, PAN: AALHP 3054 Q Circle-5(1), Visakhapatnam. (अऩीऱधथी/ Appellant) (प्रत्यथी/ Respondent) अऩीऱधथीकीओरसे/ Appellant by : Sri I. Kama Sa…

Palla Simhachalam (HUF), Visakhapatnam vs. Assistant Commissioner of Income Tax Circle-5(1), Visakhapatnam

In the result, all the appeals of the assessee are allowed

ITA 533/VIZ/2019[2009-10]Status: DisposedITAT Visakhapatnam16 Aug 2022AY 2009-10

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Ble

For Appellant: Sri I. Kama Sastry, CAFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 132Section 143(2)Section 153CSection 153D

…आयकरअपीऱीयअधिकरण, विशाखापटणमपीठ, विशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्रीदुव्िूरुआरएऱरेड्डी, न्याययकसदस्यएिंश्रीएसबाऱाकृष्णन, ऱेखासदस्यकेसमक्ष BEFORE SHRI DUVVURU RL REDDY, HON’BLE JUDICIAL MEMBER & SHRI S BALAKRISHNAN, HON’BLE ACCOUNTANT MEMBER आयकरअऩीऱसं./ I.T.A. No.532, 533, 534 & 535/Viz/2019 (ननधधारणवषा/ AYs : 2011-12, 2009-10, 2012-13 & 2013-14) Palla Simhachalam (HUF), Vs. Assistant Commissioner of Visakhapatnam. Income Tax, PAN: AALHP 3054 Q Circle-5(1), Visakhapatnam. (अऩीऱधथी/ Appellant) (प्रत्यथी/ Respondent) अऩीऱधथीकीओरसे/ Appellant by : Sri I. Kama Sa…

Palla Simhachalam (HUF), Visakhapatnam vs. Assistant Commissioner of Income Tax Circle-5(1), Visakhapatnam

In the result, all the appeals of the assessee are allowed

ITA 532/VIZ/2019[2011-12]Status: DisposedITAT Visakhapatnam16 Aug 2022AY 2011-12

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Ble

For Appellant: Sri I. Kama Sastry, CAFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 132Section 143(2)Section 153CSection 153D

…आयकरअपीऱीयअधिकरण, विशाखापटणमपीठ, विशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्रीदुव्िूरुआरएऱरेड्डी, न्याययकसदस्यएिंश्रीएसबाऱाकृष्णन, ऱेखासदस्यकेसमक्ष BEFORE SHRI DUVVURU RL REDDY, HON’BLE JUDICIAL MEMBER & SHRI S BALAKRISHNAN, HON’BLE ACCOUNTANT MEMBER आयकरअऩीऱसं./ I.T.A. No.532, 533, 534 & 535/Viz/2019 (ननधधारणवषा/ AYs : 2011-12, 2009-10, 2012-13 & 2013-14) Palla Simhachalam (HUF), Vs. Assistant Commissioner of Visakhapatnam. Income Tax, PAN: AALHP 3054 Q Circle-5(1), Visakhapatnam. (अऩीऱधथी/ Appellant) (प्रत्यथी/ Respondent) अऩीऱधथीकीओरसे/ Appellant by : Sri I. Kama Sa…

M/S Google India Private Limited, Bangalore vs. Dy. D.I.T., Bangalore

In the result, the appeals by the assessee are allowed

ITA 1512/BANG/2013[2008-09]Status: DisposedITAT Bangalore10 Aug 2022AY 2008-09

Bench: Shri George George K. & Ms. Padmavathy S

For Appellant: Shri Percy Pardiwala, Sr. AdvocateFor Respondent: Shri K V Aravind, Standing Counsel

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K., JUDICIAL MEMBER AND Ms. PADMAVATHY S, ACCOUNTANT MEMBER IT(IT)A Nos.1511 & 1512/Bang/2013 Assessment years : 2007-08 & 2008-09 Google India Pvt. Ltd., Vs. The Deputy No.3, RMZ Infinity Tower-E, Commissioner of Income 4th Floor, Old Madras Rod, Tax [International Bangalore – 560 016. Taxation], PAN: AACCG 0527D Bangalore. APPELLANT RESPONDENT Appellant by : Shri Percy Pardiwala, Sr. Advocate, Shri Anmol Anand & Ms. Priya Tandon, Advocates & Shri Vinay Mangla, CA Respondent by : Shri K V Aravind, Standing Counsel. Date of h…

M/S Google India Private Limited, Bangalore vs. Dy. D.I.T., Bangalore

In the result, the appeals by the assessee are allowed

ITA 1511/BANG/2013[2007-08]Status: DisposedITAT Bangalore10 Aug 2022AY 2007-08

Bench: Shri George George K. & Ms. Padmavathy S

For Appellant: Shri Percy Pardiwala, Sr. AdvocateFor Respondent: Shri K V Aravind, Standing Counsel

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K., JUDICIAL MEMBER AND Ms. PADMAVATHY S, ACCOUNTANT MEMBER IT(IT)A Nos.1511 & 1512/Bang/2013 Assessment years : 2007-08 & 2008-09 Google India Pvt. Ltd., Vs. The Deputy No.3, RMZ Infinity Tower-E, Commissioner of Income 4th Floor, Old Madras Rod, Tax [International Bangalore – 560 016. Taxation], PAN: AACCG 0527D Bangalore. APPELLANT RESPONDENT Appellant by : Shri Percy Pardiwala, Sr. Advocate, Shri Anmol Anand & Ms. Priya Tandon, Advocates & Shri Vinay Mangla, CA Respondent by : Shri K V Aravind, Standing Counsel. Date of h…

M/S. Century Bangalore City Centre Private Limited, Bangalore vs. The Deputy Commissioner of Income Tax, Central Circle- 1(3), Bangalore

In the result, the appeals of the assessee are partly allowed

ITA 357/BANG/2020[2014-15]Status: DisposedITAT Bangalore21 Jun 2022AY 2014-15

Bench: Shri N.V. Vasudevanand Ms. Padmavathy S

For Appellant: Shri. R. Ramakrishnan, CAFor Respondent: Shri. Praveen Karanth, CIT(DR)(ITAT), Bengaluru
Section 131Section 132Section 153C

…s a sine qua non for invocation of section 153C of the Act”. The Hon’ble Court came to the above conclusion after considering the decision of the Hon’ble Apex Court in the cases of Manish Maheshwari Vs. ACIT (289 ITR 341) and CIT Vs. Calcutta Knitwears (2014) 362 ITR 673 and other judgments of the Hon’ble Apex Court and other Hon’ble High Courts and CBDT, Circular No.24/2015 dated 31.12.2015. The Hon’ble High Court also took the view that the AO is expected to spell out as to how the documents were incriminating in nature and prima ITA Nos.352 to 357/Bang/2020 Page 23 of 23 facie represent undisclosed income. W…

M/S. Century Bangalore City Centre Private Limited, Bangalore vs. The Deputy Commissioner of Income Tax, Central Circle- 1(3), Bangalore

In the result, the appeals of the assessee are partly allowed

ITA 356/BANG/2020[2013-14]Status: DisposedITAT Bangalore21 Jun 2022AY 2013-14

Bench: Shri N.V. Vasudevanand Ms. Padmavathy S

For Appellant: Shri. R. Ramakrishnan, CAFor Respondent: Shri. Praveen Karanth, CIT(DR)(ITAT), Bengaluru
Section 131Section 132Section 153C

…s a sine qua non for invocation of section 153C of the Act”. The Hon’ble Court came to the above conclusion after considering the decision of the Hon’ble Apex Court in the cases of Manish Maheshwari Vs. ACIT (289 ITR 341) and CIT Vs. Calcutta Knitwears (2014) 362 ITR 673 and other judgments of the Hon’ble Apex Court and other Hon’ble High Courts and CBDT, Circular No.24/2015 dated 31.12.2015. The Hon’ble High Court also took the view that the AO is expected to spell out as to how the documents were incriminating in nature and prima ITA Nos.352 to 357/Bang/2020 Page 23 of 23 facie represent undisclosed income. W…

M/S. Century Bangalore City Centre Private Limited, Bangalore vs. The Deputy Commissioner of Income Tax, Central Circle- 1(3), Bangalore

In the result, the appeals of the assessee are partly allowed

ITA 355/BANG/2020[2012-13]Status: DisposedITAT Bangalore21 Jun 2022AY 2012-13

Bench: Shri N.V. Vasudevanand Ms. Padmavathy S

For Appellant: Shri. R. Ramakrishnan, CAFor Respondent: Shri. Praveen Karanth, CIT(DR)(ITAT), Bengaluru
Section 131Section 132Section 153C

…s a sine qua non for invocation of section 153C of the Act”. The Hon’ble Court came to the above conclusion after considering the decision of the Hon’ble Apex Court in the cases of Manish Maheshwari Vs. ACIT (289 ITR 341) and CIT Vs. Calcutta Knitwears (2014) 362 ITR 673 and other judgments of the Hon’ble Apex Court and other Hon’ble High Courts and CBDT, Circular No.24/2015 dated 31.12.2015. The Hon’ble High Court also took the view that the AO is expected to spell out as to how the documents were incriminating in nature and prima ITA Nos.352 to 357/Bang/2020 Page 23 of 23 facie represent undisclosed income. W…

M/S. Century Bangalore City Centre Private Limited, Bangalore vs. The Deputy Commissioner of Income Tax, Central Circle- 1(3), Bangalore

In the result, the appeals of the assessee are partly allowed

ITA 354/BANG/2020[2011-12]Status: DisposedITAT Bangalore21 Jun 2022AY 2011-12

Bench: Shri N.V. Vasudevanand Ms. Padmavathy S

For Appellant: Shri. R. Ramakrishnan, CAFor Respondent: Shri. Praveen Karanth, CIT(DR)(ITAT), Bengaluru
Section 131Section 132Section 153C

…s a sine qua non for invocation of section 153C of the Act”. The Hon’ble Court came to the above conclusion after considering the decision of the Hon’ble Apex Court in the cases of Manish Maheshwari Vs. ACIT (289 ITR 341) and CIT Vs. Calcutta Knitwears (2014) 362 ITR 673 and other judgments of the Hon’ble Apex Court and other Hon’ble High Courts and CBDT, Circular No.24/2015 dated 31.12.2015. The Hon’ble High Court also took the view that the AO is expected to spell out as to how the documents were incriminating in nature and prima ITA Nos.352 to 357/Bang/2020 Page 23 of 23 facie represent undisclosed income. W…

M/S. Century Bangalore City Centre Private Limited, Bangalore vs. The Deputy Commissioner of Income Tax, Central Circle- 1(3), Bangalore

In the result, the appeals of the assessee are partly allowed

ITA 353/BANG/2020[2010-11]Status: DisposedITAT Bangalore21 Jun 2022AY 2010-11

Bench: Shri N.V. Vasudevanand Ms. Padmavathy S

For Appellant: Shri. R. Ramakrishnan, CAFor Respondent: Shri. Praveen Karanth, CIT(DR)(ITAT), Bengaluru
Section 131Section 132Section 153C

…s a sine qua non for invocation of section 153C of the Act”. The Hon’ble Court came to the above conclusion after considering the decision of the Hon’ble Apex Court in the cases of Manish Maheshwari Vs. ACIT (289 ITR 341) and CIT Vs. Calcutta Knitwears (2014) 362 ITR 673 and other judgments of the Hon’ble Apex Court and other Hon’ble High Courts and CBDT, Circular No.24/2015 dated 31.12.2015. The Hon’ble High Court also took the view that the AO is expected to spell out as to how the documents were incriminating in nature and prima ITA Nos.352 to 357/Bang/2020 Page 23 of 23 facie represent undisclosed income. W…

M/S. Century Bangalore City Centre Private Limited, Bangalore vs. The Deputy Commissioner of Income Tax, Central Circle- 1(3), Bangalore

In the result, the appeals of the assessee are partly allowed

ITA 352/BANG/2020[2009-10]Status: DisposedITAT Bangalore21 Jun 2022AY 2009-10

Bench: Shri N.V. Vasudevanand Ms. Padmavathy S

For Appellant: Shri. R. Ramakrishnan, CAFor Respondent: Shri. Praveen Karanth, CIT(DR)(ITAT), Bengaluru
Section 131Section 132Section 153C

…s a sine qua non for invocation of section 153C of the Act”. The Hon’ble Court came to the above conclusion after considering the decision of the Hon’ble Apex Court in the cases of Manish Maheshwari Vs. ACIT (289 ITR 341) and CIT Vs. Calcutta Knitwears (2014) 362 ITR 673 and other judgments of the Hon’ble Apex Court and other Hon’ble High Courts and CBDT, Circular No.24/2015 dated 31.12.2015. The Hon’ble High Court also took the view that the AO is expected to spell out as to how the documents were incriminating in nature and prima ITA Nos.352 to 357/Bang/2020 Page 23 of 23 facie represent undisclosed income. W…

Kiritkumar Dharsibai Suba, Mumbai vs. Dy CIT-CC-1(4), Mumbai

Accordingly, these appeals are also allowed

ITA 1194/MUM/2021[2018-19]Status: DisposedITAT Mumbai28 Apr 2022AY 2018-19

Bench: Shri Amarjit Singh, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

For Appellant: Nishita MandalywalaFor Respondent: Smt. Neelam Shukla
Section 143(1)Section 143(2)Section 143(3)Section 153Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA.NOs. 1188, 1189, 1190, 1191, 1192, 1193 & 1194/MUM/2021 (A.Ys: 2012-13, 2013-14,2014-15,2015-16,2016-17, 2017-18 to 2018-19) Kiritkumar Dharsibhai Suba v. DCIT – Central Circle - 1(4) 203, Yogi Residency, Yogi Nagar 902, Old CGO Building Eksar Road, Borivali (W) M.K. Road Mumbai - 400091 Mumbai – 400020 PAN: AACPS9533Q (Appellant) (Respondent) Assessee by : Nishita Mandalywala Department by : Smt. Neelam Shukla Date of Hearing : 05.04.2022 Date of Pron…

Kiritkumar Dharsibai Suba, Mumbai vs. Dy CIT-CC-1(4), Mumbai

Accordingly, these appeals are also allowed

ITA 1193/MUM/2021[2017-18]Status: DisposedITAT Mumbai28 Apr 2022AY 2017-18

Bench: Shri Amarjit Singh, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

For Appellant: Nishita MandalywalaFor Respondent: Smt. Neelam Shukla
Section 143(1)Section 143(2)Section 143(3)Section 153Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA.NOs. 1188, 1189, 1190, 1191, 1192, 1193 & 1194/MUM/2021 (A.Ys: 2012-13, 2013-14,2014-15,2015-16,2016-17, 2017-18 to 2018-19) Kiritkumar Dharsibhai Suba v. DCIT – Central Circle - 1(4) 203, Yogi Residency, Yogi Nagar 902, Old CGO Building Eksar Road, Borivali (W) M.K. Road Mumbai - 400091 Mumbai – 400020 PAN: AACPS9533Q (Appellant) (Respondent) Assessee by : Nishita Mandalywala Department by : Smt. Neelam Shukla Date of Hearing : 05.04.2022 Date of Pron…

Kiritkumar Dharsibai Suba, Mumbai vs. Dy CIT-CC-1(4), Mumbai

Accordingly, these appeals are also allowed

ITA 1192/MUM/2021[2016-17]Status: DisposedITAT Mumbai28 Apr 2022AY 2016-17

Bench: Shri Amarjit Singh, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

For Appellant: Nishita MandalywalaFor Respondent: Smt. Neelam Shukla
Section 143(1)Section 143(2)Section 143(3)Section 153Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA.NOs. 1188, 1189, 1190, 1191, 1192, 1193 & 1194/MUM/2021 (A.Ys: 2012-13, 2013-14,2014-15,2015-16,2016-17, 2017-18 to 2018-19) Kiritkumar Dharsibhai Suba v. DCIT – Central Circle - 1(4) 203, Yogi Residency, Yogi Nagar 902, Old CGO Building Eksar Road, Borivali (W) M.K. Road Mumbai - 400091 Mumbai – 400020 PAN: AACPS9533Q (Appellant) (Respondent) Assessee by : Nishita Mandalywala Department by : Smt. Neelam Shukla Date of Hearing : 05.04.2022 Date of Pron…

Kiritkumar Dharsibai Suba, Mumbai vs. Dy CIT-CC-1(4), Mumbai

Accordingly, these appeals are also allowed

ITA 1191/MUM/2021[2015-16]Status: DisposedITAT Mumbai28 Apr 2022AY 2015-16

Bench: Shri Amarjit Singh, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

For Appellant: Nishita MandalywalaFor Respondent: Smt. Neelam Shukla
Section 143(1)Section 143(2)Section 143(3)Section 153Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA.NOs. 1188, 1189, 1190, 1191, 1192, 1193 & 1194/MUM/2021 (A.Ys: 2012-13, 2013-14,2014-15,2015-16,2016-17, 2017-18 to 2018-19) Kiritkumar Dharsibhai Suba v. DCIT – Central Circle - 1(4) 203, Yogi Residency, Yogi Nagar 902, Old CGO Building Eksar Road, Borivali (W) M.K. Road Mumbai - 400091 Mumbai – 400020 PAN: AACPS9533Q (Appellant) (Respondent) Assessee by : Nishita Mandalywala Department by : Smt. Neelam Shukla Date of Hearing : 05.04.2022 Date of Pron…