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.

How many judgments cite CIT v. Calcutta Knitwears?

528 judgments on BharatTax cite CIT v. Calcutta Knitwears (362 ITR 673), spanning 2012 to 2026.

Which sections of the Income Tax Act does CIT v. Calcutta Knitwears come up under?

It is most often cited in judgments turning on Section 153C, Section 143(3), Section 132, Section 153A, Section 153D, Section 144.

CIT v. Calcutta Knitwears (362 ITR 673)

Shri Ajay Gupta (HUF), Mumbai vs. ACIT Cent. Cir. 43, Mumbai

In the result, all the three appeals of assessee are allowed and that of the Revenue are dismissed

ITA 2147/MUM/2016[2010-11]Status: DisposedITAT Mumbai28 Jan 2019AY 2010-11

Bench: Sri Mahavir Singh, Jm & Sri Rajesh Kumar, Am

For Appellant: Shri RC Jain, ARFor Respondent: Shri BB Rajendra Prasad, DR

Section 132Section 143(3)Section 153C

…orded by the AO in the case of searched person i.e. Lohha Ispat Group of cases i.e. Loha Ispat Limited. Once, there is no satisfaction recorded by AO of the searched person as explained by Hon’ble Supreme Court in the case of CIT vs. Calcutta Knitwears (2014) 362 ITR 673 (SC). 8. We find that Hon’ble Supreme Court in the case of Calcutta Knitwears (supra) has held that it is clear from the provisions of section 153C of the Act that where the AO of the person searched is satisfied that any money, bullion, jewellery, books of account or other documents etc., belong to a person other than the person searched, then,…

Sesha Sai Township Pvt.Ltd., Hyderabad vs. The ACIT, Vijayawada

In the result, appeals of the assessee are allowed

ITA 301/VIZ/2015[2007-08]Status: DisposedITAT Visakhapatnam11 Jan 2019AY 2007-08

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.Nos.301 & 302/Viz/2015 (ननधधारण वर्ा/ Assessment Year: 2007-2008 & 2008-09) Sri Sesha Sai Township P. Ltd. Vs. Asst.Commissioner Of D.No.40-7-9/1, 1St Floor Income Tax Moghalrajpuram Road Central Circle Labbipet Vijayawada Vijayawada [Pan : Aakcs2094K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri M.Chandramouleswara Rao, Ar प्रत्यधथी की ओर से/ Respondent By : Shri D.K.Sonowal, Cit Dr

For Appellant: Shri M.ChandramouleswaraFor Respondent: Shri D.K.Sonowal, CIT DR

Section 132Section 143(3)Section 153C

…आयकर अपीलीय अधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री िी. दुगाा राि,न्याधयक सदस्य एिं श्री धड.एस. सुन्दर धसंह, लेखा सदस्य के समक्ष BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER& SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.Nos.301 & 302/Viz/2015 (ननधधारण वर्ा/ Assessment Year: 2007-2008 and 2008-09) Sri Sesha Sai Township P. Ltd. Vs. Asst.Commissioner of D.No.40-7-9/1, 1st Floor Income Tax Moghalrajpuram Road Central Circle Labbipet Vijayawada Vijayawada [PAN : AAKCS2094K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की…

M/S Bg Exploration & Production India Ltd., Mumbai vs. ITO (TDS), Dehradun

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

ITA 2443/DEL/2016[2006-07]Status: DisposedITAT Delhi11 Jan 2019AY 2006-07

Bench: Sh. N. K. Billaiya & Ms. Suchitra Kamble

Section 153Section 192Section 200Section 201Section 221Section 9

…od of limitation. 15. This court is of opinion that the latest judgment, in Vodafone Essar Mobiles Ltd. (supra) provides a complete answer to the revenue's contentions. The Court had then ruled as follows: "9. More recently in CIT v. Calcutta Knitwears [2014] 362 ITR 673, the Supreme Court had the occasion to deal with the correct position in law as to the initiation of Income-tax proceedings. Although, the context of the dispute was in respect of recording of a satisfaction note as to the initiation of proceedings against third parties under the erst while section 158BD of the Act which did not prescribe the per…

Sesha Sai Township Pvt.Ltd., Hyderabad vs. The ACIT, Vijayawada

In the result, appeals of the assessee are allowed

ITA 302/VIZ/2015[2008-09]Status: DisposedITAT Visakhapatnam04 Jan 2019AY 2008-09

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.Nos.301 & 302/Viz/2015 (ननधधारण वर्ा/ Assessment Year: 2007-2008 & 2008-09) Sri Sesha Sai Township P. Ltd. Vs. Asst.Commissioner Of D.No.40-7-9/1, 1St Floor Income Tax Moghalrajpuram Road Central Circle Labbipet Vijayawada Vijayawada [Pan : Aakcs2094K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri M.Chandramouleswara Rao, Ar प्रत्यधथी की ओर से/ Respondent By : Shri D.K.Sonowal, Cit Dr

For Appellant: Shri M.ChandramouleswaraFor Respondent: Shri D.K.Sonowal, CIT DR

Section 132Section 143(3)Section 153C

…आयकर अपीलीय अधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री िी. दुगाा राि,न्याधयक सदस्य एिं श्री धड.एस. सुन्दर धसंह, लेखा सदस्य के समक्ष BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER& SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.Nos.301 & 302/Viz/2015 (ननधधारण वर्ा/ Assessment Year: 2007-2008 and 2008-09) Sri Sesha Sai Township P. Ltd. Vs. Asst.Commissioner of D.No.40-7-9/1, 1st Floor Income Tax Moghalrajpuram Road Central Circle Labbipet Vijayawada Vijayawada [PAN : AAKCS2094K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की…

Kewal Kumar Jain, Pune vs. Assistant Commissioner of Income-Tax, Pune

In the result, both the appeals of assessee are allowed

ITA 1385/PUN/2016[2004-05]Status: DisposedITAT Pune06 Nov 2018AY 2004-05

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita Nos.1384 & 1385/Pun/2016 यििाारण वषा / Assessment Years : 2003-04 & 2004-05 Kewal Kumar Jain Kumar Capital, 1St Floor, 2413, East Street, अऩीऱाथी/Appellant Pune – 411001 …. Pan: Aaypj2209C Vs. The Asst. Commissioner Of Income Tax, …. प्रत्यथी / Respondent Circle 4, Pune

For Appellant: Shri Rajendra AgiwalFor Respondent: Shri O.A. Mao

Section 132Section 143(2)Section 143(3)Section 153ASection 153CSection 69C

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ “बी” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE सुश्री सुषमा चावऱा, न्याययक सदस्य एवं श्री अयिऱ चतुवेदी, ऱेखा सदस्य के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND SHRI ANIL CHATURVEDI, AM आयकर अपीऱ सं. / ITA Nos.1384 & 1385/PUN/2016 यििाारण वषा / Assessment Years : 2003-04 & 2004-05 Kewal Kumar Jain Kumar Capital, 1st Floor, 2413, East Street, अऩीऱाथी/Appellant Pune – 411001 …. PAN: AAYPJ2209C Vs. The Asst. Commissioner of Income Tax, …. प्रत्यथी / Respondent Circle 4, Pune Assessee by : Shri Rajendra Agiwal Revenue by : Shri O.A. Mao सुनवाई की तारीख / घोषणा क…

Kewal Kumar Jain, Pune vs. Assistant Commissioner of Income-Tax, Pune

In the result, both the appeals of assessee are allowed

ITA 1384/PUN/2016[2003-04]Status: DisposedITAT Pune06 Nov 2018AY 2003-04

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita Nos.1384 & 1385/Pun/2016 यििाारण वषा / Assessment Years : 2003-04 & 2004-05 Kewal Kumar Jain Kumar Capital, 1St Floor, 2413, East Street, अऩीऱाथी/Appellant Pune – 411001 …. Pan: Aaypj2209C Vs. The Asst. Commissioner Of Income Tax, …. प्रत्यथी / Respondent Circle 4, Pune

For Appellant: Shri Rajendra AgiwalFor Respondent: Shri O.A. Mao

Section 132Section 143(2)Section 143(3)Section 153ASection 153CSection 69C

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ “बी” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE सुश्री सुषमा चावऱा, न्याययक सदस्य एवं श्री अयिऱ चतुवेदी, ऱेखा सदस्य के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND SHRI ANIL CHATURVEDI, AM आयकर अपीऱ सं. / ITA Nos.1384 & 1385/PUN/2016 यििाारण वषा / Assessment Years : 2003-04 & 2004-05 Kewal Kumar Jain Kumar Capital, 1st Floor, 2413, East Street, अऩीऱाथी/Appellant Pune – 411001 …. PAN: AAYPJ2209C Vs. The Asst. Commissioner of Income Tax, …. प्रत्यथी / Respondent Circle 4, Pune Assessee by : Shri Rajendra Agiwal Revenue by : Shri O.A. Mao सुनवाई की तारीख / घोषणा क…

M/S. Lal Sai Estates Pvt. Ltd., New Delhi vs. ITO, New Delhi

In the result all the appeals of the assessee are allowed

ITA 5486/DEL/2016[2011-12]Status: DisposedITAT Delhi29 Oct 2018AY 2011-12

Bench: Shri Amit Shukla & Shri L.P. Sahu

For Appellant: Shri Ved Jain, AdvocateFor Respondent: Shri Vijay Varma, CIT, DR

Section 132Section 143(3)Section 153Section 153C

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”: NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER ITA Nos.: -5484, 5485, 5486/Del/2016 Assessment Years: 2007-08; 2010-11; 2011-12 Lal Sai Estates Pvt. Ltd. ITO B-491, Ward-15(1) Vs. New friends Colony, New Delhi. New Delhi – 110 065 PAN AABCL0660M (Appellant) (Respondent) Assessee by: Shri Ved Jain, Advocate Shri Ashish Chadha, CA Department by : Shri Vijay Varma, CIT, DR Date of Hearing 21/08/2018 Date of 29/10/2018 pronouncement O R D E R PER AMIT SHUKLA, J.M. The aforesaid appeals have been filed by the assessee again…

M/S. Lal Sai Estates Pvt. Ltd., New Delhi vs. ITO, New Delhi

In the result all the appeals of the assessee are allowed

ITA 5485/DEL/2016[2010-11]Status: DisposedITAT Delhi29 Oct 2018AY 2010-11

Bench: Shri Amit Shukla & Shri L.P. Sahu

For Appellant: Shri Ved Jain, AdvocateFor Respondent: Shri Vijay Varma, CIT, DR

Section 132Section 143(3)Section 153Section 153C

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”: NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER ITA Nos.: -5484, 5485, 5486/Del/2016 Assessment Years: 2007-08; 2010-11; 2011-12 Lal Sai Estates Pvt. Ltd. ITO B-491, Ward-15(1) Vs. New friends Colony, New Delhi. New Delhi – 110 065 PAN AABCL0660M (Appellant) (Respondent) Assessee by: Shri Ved Jain, Advocate Shri Ashish Chadha, CA Department by : Shri Vijay Varma, CIT, DR Date of Hearing 21/08/2018 Date of 29/10/2018 pronouncement O R D E R PER AMIT SHUKLA, J.M. The aforesaid appeals have been filed by the assessee again…

M/S. Lal Sai Estates Pvt. Ltd., New Delhi vs. ITO, New Delhi

In the result all the appeals of the assessee are allowed

ITA 5484/DEL/2016[2007-08]Status: DisposedITAT Delhi29 Oct 2018AY 2007-08

Bench: Shri Amit Shukla & Shri L.P. Sahu

For Appellant: Shri Ved Jain, AdvocateFor Respondent: Shri Vijay Varma, CIT, DR

Section 132Section 143(3)Section 153Section 153C

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”: NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI L.P. SAHU, ACCOUNTANT MEMBER ITA Nos.: -5484, 5485, 5486/Del/2016 Assessment Years: 2007-08; 2010-11; 2011-12 Lal Sai Estates Pvt. Ltd. ITO B-491, Ward-15(1) Vs. New friends Colony, New Delhi. New Delhi – 110 065 PAN AABCL0660M (Appellant) (Respondent) Assessee by: Shri Ved Jain, Advocate Shri Ashish Chadha, CA Department by : Shri Vijay Varma, CIT, DR Date of Hearing 21/08/2018 Date of 29/10/2018 pronouncement O R D E R PER AMIT SHUKLA, J.M. The aforesaid appeals have been filed by the assessee again…

DCIT CC 6(1), Mumbai vs. Salasar Dwellers P.Ltd, Mumbai

In the result, the appeal of Revenue is dismissed and that the CO of the assessee is allowed

ITA 5707/MUM/2015[2008-09]Status: DisposedITAT Mumbai28 Sept 2018AY 2008-09

Bench: Sri Mahavir Singh, Jm & Sri Rajesh Kumar, Am

For Appellant: Shri DG Pansari, DRFor Respondent: Shri Dharmesh Shah &

Section 132Section 143(3)Section 153C

…legal and valid and the assessee fails on this ground.” From this finding of CIT(A) it is clear that no satisfaction whatsoever is recorded by the AO. This issue has been considered by the Hon’ble Supreme Court in the case of CIT vs. Calcutta Knitwears (2014) 362 ITR 673 (SC). CO No. 257/Mum/2017 8. We find that Hon’ble Supreme Court in the case of Calcutta Knitwears (supra) has held that it is clear from the provisions of section 153C of the Act that where the AO of the person searched is satisfied that any money, bullion, jewellery, books of account or other documents etc., belong to a person other than the pe…

Asst CIT Cen Cir 39, Mumbai vs. Suresh Janardan Raut, Raigad

In the result, the appeal by the Revenue is dismissed and the appeal by the

ITA 6630/MUM/2013[2006-07]Status: DisposedITAT Mumbai18 Sept 2018AY 2006-07

Bench: Shri Shamim Yahya, Am & Shri Amarjit Singh, Jm

For Appellant: Shri Prakash PanditFor Respondent: Shri R. Manjunatha Swamy

Section 153ASection 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI SHAMIM YAHYA, AM AND SHRI AMARJIT SINGH, JM I.T.A. No. 6630/Mum/2013 (Assessment Year: 2006-07) ACIT, CC-39, R. No. 32(1) M/s. Suresh Janardan Raut Ground Floor, Aayakar Bhavan, Shiv Krupa Niwas, At Kalambusare, Vs. Mumbai-400 020 Post Chirner, Tal. Uran, Dist. Raigad -400 702 PAN/GIR No. AECPR 4088 P (Revenue) : (Assessee) I.T.A. No. 1009/Mum/2014 (Assessment Year: 2008-09) and Cross Objection No. 52/Mum/2015 (Arising out of ITA No. 6630/Mum/2013) (Assessment year : 2006-07) M/s. Suresh Janardan Raut ACIT, CC-39, R. No. 32(1) Vs. Dist. Raigad -40…

Nerka Chemicals P. Ltd, Gujrat vs. Asst CIT Cen Cir 38, Mumbai

In the result this ground of appeal is allowed for statistical purpose

ITA 4423/MUM/2014[2009-10]Status: DisposedITAT Mumbai31 Aug 2018AY 2009-10

Bench: Shri R.C. Sharma, Accountant Mamber & Shri Pawan Singh

For Respondent: Sh. Girish Dave Special

Section 115Section 115JSection 14ASection 2(22)(a)Section 253Section 254(1)Section 28Section 56(1)

…d therfore, fact are differet and cannot be relied. 18. In support of addition under section 28(iv) the ld. Special Counsel submits that section 28(iv) be read with the provision of section 2(24)(vd) and relied upon the decision of CIT vs. Calcutta Knitwears (362 ITR 673) (SC), it was submitted that provision of section section 28(iv) should be tested on touchstone of six conditions viz (i) benefits should arise from the business, (ii) the world business is of wide import and must be construed in a broad rather than a restriced meaning, the entire trnasaction ought to be treated as busienss transaction and relied…

Shri Shailesh S. Patel, Palanpur vs. The Income Tax Officer, Ward-5, Palanpur

In the result, the appeal of the assessee is dismissed

ITA 3063/AHD/2016[2012-13]Status: DisposedITAT Ahmedabad29 Aug 2018AY 2012-13

Bench: Shri Pradip Kumar Kedia & Shri Mahavir Prasad, Judicial Memebr आयकर अपील सं./I.T.A. No. 3063/Ahd/2016 ("नधा"रण वष" / Assessment Year : 2012-13)

For Appellant: Ms. Aarti Shah, A.R

Section 147Section 148Section 68

…ll be handed over to the Assessing Officer having jurisdiction over such other person for such jurisdictional Assessing Officer to complete the assessment. This position has been confirmed by the Hon’ble Supreme Court in the case of CIT vs. Calcutta Knitwears 338 ITR 239 (SC). 14.2.3 Therefore, question posed whether, in view of the phraseology employed in the section, if the books of account belong to the person searched but entry in such books reflect the undisclosed income of the third party then, whether the AO can assume jurisdiction under s.153C to assess such undisclosed income or not. The expression ‘bel…

The Assisatant Commissioenr of Income-Tax, Hoshiarpur vs. Sh. Maninder Singh Cheema, Hoshiarpur

In the result, the Revenue’s appeal is partly allowed

ITA 719/ASR/2013[2007-08]Status: DisposedITAT Amritsar31 Jul 2018AY 2007-08

Bench: Sh. Sanjay Arora & Sh. N. K. Choudhryi.T.A. No. 719/Asr/2013 Assessment Year: 2007-08

For Appellant: Sh. Rajeev K. Gubgotra (D.R.)For Respondent: Sh. Surinder Mahajan, (C.A.)

Section 131Section 143(3)Section 68Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE SH. SANJAY ARORA, ACCOUNTANT MEMBER AND SH. N. K. CHOUDHRY, JUDICIAL MEMBER I.T.A. No. 719/Asr/2013 Assessment Year: 2007-08 Asstt. Commissioner of Income Vs. Maninder Singh Cheema, Tax, Hoshiarpur Circle, H. No. 298, St. No. 20, Hoshiarpur Guru Nanak Nagar, Hoshiarpur [PAN: AEYPC 4778B] (Appellant) (Respondent) Appellant by : Sh. Rajeev K. Gubgotra (D.R.) Respondent by: Sh. Surinder Mahajan, (C.A.) Date of Hearing: 26.06.2018 Date of Pronouncement: 31.07.2018 ORDER Per Sanjay Arora, AM: This is an Appeal by the Revenue directed aga…