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

M/S Reliance Estate Agency, New Delhi vs. ACIT, Faridabad

ITA 1616/DEL/2011[2003-04]Status: DisposedITAT Delhi30 Jul 2018AY 2003-04

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

For Appellant: Shri Deepesh GargFor Respondent: Ms. Parmita Tripathi
Section 133ASection 153CSection 271(1)(c)

…Corporation, Bangalore vs. R. Maheshwari and others - AIR 2003 Karnataka 456. 7.10. He has also relied upon the decisions of the Hon’ble Supreme Court in the case of Manish Maheshwari vs. ACIT (2007) 289 ITR 341 (SC) and CIT vs. Calcutta Knitwears (2014) 362 ITR 673 (SC) which specify at which stage satisfaction note could have been recorded by the A.O. of the person searched. 18 ITA.Nos.1614 to 1619/Del./2011, 484/Del./2014, 760/Del./2016, 485/Del./2014 M/s. Reliance Estate Agency, Faridabad. 8. On the other hand, Ld. CIT-D.R. relied upon the orders of the authorities below. The Ld. CIT-D.R. produced the…

M/S Reliance Estate Agency, New Delhi vs. ACIT, Faridabad

ITA 1615/DEL/2011[2002-03]Status: DisposedITAT Delhi30 Jul 2018AY 2002-03

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

For Appellant: Shri Deepesh GargFor Respondent: Ms. Parmita Tripathi
Section 133ASection 153CSection 271(1)(c)

…Corporation, Bangalore vs. R. Maheshwari and others - AIR 2003 Karnataka 456. 7.10. He has also relied upon the decisions of the Hon’ble Supreme Court in the case of Manish Maheshwari vs. ACIT (2007) 289 ITR 341 (SC) and CIT vs. Calcutta Knitwears (2014) 362 ITR 673 (SC) which specify at which stage satisfaction note could have been recorded by the A.O. of the person searched. 18 ITA.Nos.1614 to 1619/Del./2011, 484/Del./2014, 760/Del./2016, 485/Del./2014 M/s. Reliance Estate Agency, Faridabad. 8. On the other hand, Ld. CIT-D.R. relied upon the orders of the authorities below. The Ld. CIT-D.R. produced the…

M/S Reliance Estate Agency, New Delhi vs. ACIT, Faridabad

ITA 1614/DEL/2011[2001-02]Status: DisposedITAT Delhi30 Jul 2018AY 2001-02

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

For Appellant: Shri Deepesh GargFor Respondent: Ms. Parmita Tripathi
Section 133ASection 153CSection 271(1)(c)

…Corporation, Bangalore vs. R. Maheshwari and others - AIR 2003 Karnataka 456. 7.10. He has also relied upon the decisions of the Hon’ble Supreme Court in the case of Manish Maheshwari vs. ACIT (2007) 289 ITR 341 (SC) and CIT vs. Calcutta Knitwears (2014) 362 ITR 673 (SC) which specify at which stage satisfaction note could have been recorded by the A.O. of the person searched. 18 ITA.Nos.1614 to 1619/Del./2011, 484/Del./2014, 760/Del./2016, 485/Del./2014 M/s. Reliance Estate Agency, Faridabad. 8. On the other hand, Ld. CIT-D.R. relied upon the orders of the authorities below. The Ld. CIT-D.R. produced the…

Abhishek Enterprises, Navi Mumbai vs. DCIT Cen Cir 1, Thane

In the result, appeals of the assessee are allowed

ITA 1010/MUM/2016[2007-08]Status: DisposedITAT Mumbai04 Jun 2018AY 2007-08

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Ble

For Appellant: Shri Prateek JainFor Respondent: Shri Anadi Varma
Section 132Section 143(2)Section 153A

…5 dated 21.10.2016 wherein the Coordinate Bench considered the decisions of the Hon'ble Jurisdictional High Court in the case of the CIT v. Gurinder Singh Bawa [386 ITR 483], decision of the Hon'ble Supreme Court in the case of the CIT v. Calcutta Knitwears [362 ITR 673] and CIT v. Continental Warehousing Corporation [374 ITR 645] held as under: “4. We have heard the rival submissions and perused the orders of the authorities below and the case-laws relied on. The short point for consideration in all these appeals before going into the merits of the disallowance is whether there is any incriminating material fo…

Abhishek Enterprises, Navi Mumbai vs. DCIT Cen Cir 1, Thane

In the result, appeals of the assessee are allowed

ITA 1009/MUM/2016[2006-07]Status: DisposedITAT Mumbai04 Jun 2018AY 2006-07

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Ble

For Appellant: Shri Prateek JainFor Respondent: Shri Anadi Varma
Section 132Section 143(2)Section 153A

…5 dated 21.10.2016 wherein the Coordinate Bench considered the decisions of the Hon'ble Jurisdictional High Court in the case of the CIT v. Gurinder Singh Bawa [386 ITR 483], decision of the Hon'ble Supreme Court in the case of the CIT v. Calcutta Knitwears [362 ITR 673] and CIT v. Continental Warehousing Corporation [374 ITR 645] held as under: “4. We have heard the rival submissions and perused the orders of the authorities below and the case-laws relied on. The short point for consideration in all these appeals before going into the merits of the disallowance is whether there is any incriminating material fo…

Abhishek Enterprises, Navi Mumbai vs. DCIT Cen Cir 1, Thane

In the result, appeals of the assessee are allowed

ITA 1008/MUM/2016[2005-06]Status: DisposedITAT Mumbai04 Jun 2018AY 2005-06

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Ble

For Appellant: Shri Prateek JainFor Respondent: Shri Anadi Varma
Section 132Section 143(2)Section 153A

…5 dated 21.10.2016 wherein the Coordinate Bench considered the decisions of the Hon'ble Jurisdictional High Court in the case of the CIT v. Gurinder Singh Bawa [386 ITR 483], decision of the Hon'ble Supreme Court in the case of the CIT v. Calcutta Knitwears [362 ITR 673] and CIT v. Continental Warehousing Corporation [374 ITR 645] held as under: “4. We have heard the rival submissions and perused the orders of the authorities below and the case-laws relied on. The short point for consideration in all these appeals before going into the merits of the disallowance is whether there is any incriminating material fo…

Ketan Ceramics Pvt. Ltd., Nagpur vs. The ACIT, Central-Circle-2(3), Nagpur

In the result, these appeals by the assessee stands allowed

ITA 428/NAG/2013[2006-07]Status: DisposedITAT Nagpur23 May 2018AY 2006-07

Bench: Shri Shamim Yahya, Am & Shri Ram Lal Negi, Jm आयकर अपील सं./I.T.A. Nos. 428 To 430/Nag/2013 ("नधा"रण वष" / Assessment Year: 2006-07, 2007-08 & 2009-10) Ketan Ceramics Pvt. Ltd. The Asstt. Commissioner Of Income Gupta House, Civil Lines, Tax, Central Circle – 2(3), बनाम/ C/O. M/S. Loya Bagri & Co., Nagpur-440 001 Vs. Chartered Accountants, Gandhibag, Nagpur-400 002 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaack 6099 A (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : Shri Rajesh Loya ""यथ" क" ओर से/Respondent By : Dr. Milind Bhusari सुनवाई क" तार"ख / : 10.05.2018 Date Of Hearing घोषणा क" तार"ख / : 23.05.2018 Date Of Pronouncement आदेश / O R D E R Per Bench: These Are Appeals By The Assessee Directed Against The Respective Orders Of The Ld. Commissioner Of Income Tax (Appeals) For The Concerned The Assessment Years.

For Appellant: Shri Rajesh LoyaFor Respondent: Dr. Milind Bhusari
Section 132Section 153CSection 234ASection 43(5)

…n F. No. 279/Misc/140/2015/IT dated 31-12-2015 wherein it has been accepted that recording of satisfaction note by the AO before transmitting the record is a pre-condition to issue notice U/S.153C. Copy enclosed. We rely on : CIT vs. Calcutta Knitwears (2014) 362 ITR 673 (SC) (b) No incriminating document was found during search. The documents in Annexure referred to in assessment order are as under :- Annexure B Item 2 : Page No. 33 to 54 - Sale deed dated 3-8-2002. Page No. 29 and 30 - Discharge letter of collateral security by SBI dated 6-11- 2006 Page No. 21 to 26 - Services agreement dated 1-6-2006 with the…

The Assistant Commissioner of Income Tax, Jammu vs. Sh. Darshan Kumar Mahajan, Pathankot

In the result, the Revenue’s appeal is partly allowed and partly allowed for statistical purposes

ITA 566/ASR/2016[2013-14]Status: DisposedITAT Amritsar18 Apr 2018AY 2013-14

Bench: Sh. Sanjay Arora & Sh. N. K. Choudhryi.T.A. No. 566(Asr)/2016 Assessment Year: 2013-14 Pan: Adjpm7623B

For Appellant: Sh. A. N. Mishra (D. R.)For Respondent: Sh. J. S. Bhasin (Adv.)
Section 143(3)Section 28Section 40A(3)

…rt must look squarely at the words of the statute and interpret them. Considerations of hardship, injustice and equity are entirely out of place in interpreting a taxing statute.’ Reference in this regard may also be made to CIT vs. Calcutta Knitwears [2014] 362 ITR 673 (SC), clarifying that the foremost principle of interpretation of fiscal statutes – in every system of interpretation, is the rule of strict interpretation, which provides that where the words of the statute are absolutely clear and unambiguous, recourse could not had to the principles of interpretation other than the literal rule. That hardship…

Bmm Ispat Limited, Hospet vs. DCIT, Bangalore

In the result, Revenue’s appeal for Assessment Year 2011-12 is dismissed

ITA 779/BANG/2015[2008-09]Status: DisposedITAT Bangalore10 Apr 2018AY 2008-09

Bench: Shri Sunil Kumar Yadav & Shri Jason P Boaz

For Appellant: Shri K.R. Pradeep, C.AFor Respondent: Shri K.V.Arvind, Standing Counsel for Dept
Section 132Section 143(3)Section 153ASection 153DSection 234BSection 234DSection 68

…to the impugned year is incorrect. On plain reading of section 153A of the Act, section does not contemplate either incriminating material unearthed in the course of search. As per the law laid down by the Supreme Court in the case of Calcutta Knitwear (2014) 362 ITR 673 (SC), section has to be read in plain and reading new words into the section is not permissible. If the contention of the assessee is to be accepted regarding incriminating material, the same would amount to rewriting of the section 153A of the Act. iv. The above position has also been clearly held by the jurisdictional High Court in the case of…

Dinesh Kumar Singhi, Bangalore vs. DCIT, Bangalore

In the result, the assessee's appeal for Assessment Year 2011-12 is partly allowed

ITA 699/BANG/2015[2005-06]Status: DisposedITAT Bangalore10 Apr 2018AY 2005-06

Bench: Shri Sunil Kumar Yadav & Shri Jason P Boaz

For Appellant: Shri K.R. Pradeep, C.AFor Respondent: Shri K.V. Arvind, Standing Counsel for Dept
Section 10BSection 132Section 143(3)Section 148Section 153ASection 154

…tion 153A of the Act, section does not contemplate either incriminating material found in the course of search or undisclosed income being unearthed in the course of search. As per the law laid down by the Supreme Court in the case of Calcutta Knitwear (2014) 362 ITR 673 (SC), section has to be read in plain and reading new words into the section is not permissible. If the contention of the assessee is to be accepted regarding incriminating material, the same would amount to rewriting of the section 153A of the Act. iii. The above position has also been clearly held by the jurisdictional High Court in the case of…

Krez Hotel & Realty Ltd, Mumbai vs. Jtcit (OSD) Cen Cir 39, Mumbai

In the result, appeal of the assessee is allowed

ITA 4577/MUM/2014[2006-07]Status: DisposedITAT Mumbai13 Feb 2018AY 2006-07

Bench: Shri D.T. Garasia & Shri Rajesh Kumar

For Appellant: S/Shri Hari RahejaFor Respondent: Shri R.P. Meean
Section 132Section 153Section 153ASection 153CSection 2(22)(e)Section 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL "A" Bench, Mumbai Before Shri D.T. Garasia, Judicial Member and Shri Rajesh Kumar, Accountant Member ITA Nos. 4574 to 4577/Mum/2014 (Assessment Years: 2003-04 to 2006-07) M/s. Krez Hotel & Realty Ltd. JCIT (OSD), Central Circle-39 (Formerly Jaykaydee Industries Ltd.) Mumbai A-205, Crystal Plaza, New Link Vs. Road, Andheri (W) Mumbai 400053 PAN – AAACJ6927E Appellant Respondent Appellant by: S/Shri Hari Raheja & Shailesh Parmar Respondent by: Shri R.P. Meean Date of Hearing: 23.01.2018 Date of Pronouncement: 13.02.2018 O R D E R Per Rajesh Kumar, AM All these four appe…

Krez Hotel & Realty Ltd, Mumbai vs. Jtcit (OSD) Cen Cir 39, Mumbai

In the result, appeal of the assessee is allowed

ITA 4576/MUM/2014[2005-06]Status: DisposedITAT Mumbai13 Feb 2018AY 2005-06

Bench: Shri D.T. Garasia & Shri Rajesh Kumar

For Appellant: S/Shri Hari RahejaFor Respondent: Shri R.P. Meean
Section 132Section 153Section 153ASection 153CSection 2(22)(e)Section 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL "A" Bench, Mumbai Before Shri D.T. Garasia, Judicial Member and Shri Rajesh Kumar, Accountant Member ITA Nos. 4574 to 4577/Mum/2014 (Assessment Years: 2003-04 to 2006-07) M/s. Krez Hotel & Realty Ltd. JCIT (OSD), Central Circle-39 (Formerly Jaykaydee Industries Ltd.) Mumbai A-205, Crystal Plaza, New Link Vs. Road, Andheri (W) Mumbai 400053 PAN – AAACJ6927E Appellant Respondent Appellant by: S/Shri Hari Raheja & Shailesh Parmar Respondent by: Shri R.P. Meean Date of Hearing: 23.01.2018 Date of Pronouncement: 13.02.2018 O R D E R Per Rajesh Kumar, AM All these four appe…

Krez Hotel & Realty Ltd, Mumbai vs. Jtcit (OSD) Cen Cir 39, Mumbai

In the result, appeal of the assessee is allowed

ITA 4575/MUM/2014[2004-05]Status: DisposedITAT Mumbai13 Feb 2018AY 2004-05

Bench: Shri D.T. Garasia & Shri Rajesh Kumar

For Appellant: S/Shri Hari RahejaFor Respondent: Shri R.P. Meean
Section 132Section 153Section 153ASection 153CSection 2(22)(e)Section 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL "A" Bench, Mumbai Before Shri D.T. Garasia, Judicial Member and Shri Rajesh Kumar, Accountant Member ITA Nos. 4574 to 4577/Mum/2014 (Assessment Years: 2003-04 to 2006-07) M/s. Krez Hotel & Realty Ltd. JCIT (OSD), Central Circle-39 (Formerly Jaykaydee Industries Ltd.) Mumbai A-205, Crystal Plaza, New Link Vs. Road, Andheri (W) Mumbai 400053 PAN – AAACJ6927E Appellant Respondent Appellant by: S/Shri Hari Raheja & Shailesh Parmar Respondent by: Shri R.P. Meean Date of Hearing: 23.01.2018 Date of Pronouncement: 13.02.2018 O R D E R Per Rajesh Kumar, AM All these four appe…

Krez Hotel & Realty Ltd, Mumbai vs. Jtcit (OSD) Cen Cir 39, Mumbai

In the result, appeal of the assessee is allowed

ITA 4574/MUM/2014[2003-04]Status: DisposedITAT Mumbai13 Feb 2018AY 2003-04

Bench: Shri D.T. Garasia & Shri Rajesh Kumar

For Appellant: S/Shri Hari RahejaFor Respondent: Shri R.P. Meean
Section 132Section 153Section 153ASection 153CSection 2(22)(e)Section 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL "A" Bench, Mumbai Before Shri D.T. Garasia, Judicial Member and Shri Rajesh Kumar, Accountant Member ITA Nos. 4574 to 4577/Mum/2014 (Assessment Years: 2003-04 to 2006-07) M/s. Krez Hotel & Realty Ltd. JCIT (OSD), Central Circle-39 (Formerly Jaykaydee Industries Ltd.) Mumbai A-205, Crystal Plaza, New Link Vs. Road, Andheri (W) Mumbai 400053 PAN – AAACJ6927E Appellant Respondent Appellant by: S/Shri Hari Raheja & Shailesh Parmar Respondent by: Shri R.P. Meean Date of Hearing: 23.01.2018 Date of Pronouncement: 13.02.2018 O R D E R Per Rajesh Kumar, AM All these four appe…

Deputy Commissioner of Income Tax, Central Circle-7(2), Mumbai vs. L.S.Developers, Mumbai

In the result, all the appeals of the Revenue stand dismissed

ITA 4827/MUM/2017[2007-08]Status: DisposedITAT Mumbai01 Jan 2018AY 2007-08
For Appellant: Shri N. HemalathaFor Respondent: Shri Satish Modi
Section 132Section 143(3)Section 153ASection 153C

…Deshmukh. This follows from the decision of the Hon'ble High Court of M.P. in the case of CIT vs. M/s Mechmen Bhopal dated 10.7.2015 (380 ITR 591), in which, after considering the decision of the Hon'ble Supreme Court in the case of CIT vs. Calcutta Knitwears 362 ITR 673 (SC), it has been held as under :- "18. The concomitant of this conclusion, is that, the legal position as applicable to section 158BD regarding satisfaction in the first instance of the first Assessing Officer forwarding the items to the Assessing Officer having jurisdiction; :and in the second instance of the Assessing Officer having jurisdicti…

Krupa Land Ltd, Mumbai vs. DCIT Cen Cir 39, Mumbai

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

ITA 632/MUM/2012[2008-09]Status: DisposedITAT Mumbai11 Oct 2017AY 2008-09

Bench: Sri Mahavir Singh, Jm & Sri Nk Pradhan, Am The Jt. Commissioner Of Krupa Land Limited Income Tax (O.S.D), Cc-39, 11, B-Wing, Mittal Towers, Mumbai Free Press Journal Marg, Vs. R. No. 32(1), Ground Floor, Nariman Point, Aayakar Bhavan, M.K. Road, Mumbai-400 021 Mumbai-400 020 Appellant .. Respondent Pan No. Aadck1521E Krupa Land Limited Dy. Commissioner Of 11 ‘B’ Wing, Mittal Tower Income Tax, Cc-39 Nariman Point, Mumbai-400 Mumbai 021 Appellant .. Respondent Pan No. Aadck1521E Revenue By .. Shri Anadi Varma, Cit Dr Assessee By .. Shri Vijay Mehta, Ar Date Of Hearing .. 27-09-2017 Date Of Pronouncement .. 11-10-2017

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

…he same, we find that the satisfaction note was recorded in the case of Krupa Land Ltd i.e. the assessee instead in the case of the searched person i.e. Shri Dilip Dherai. 5. We find that Hon’ble Supreme Court in the case of CIT vs. Calcutta Knitwears (2014) 362 ITR 673 (SC) 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, such documents or assets, etc., shall be handed over to the AO of the 'other pers…

DCIT CC 39, Mumbai vs. Krupa Land Ltd, Mumbai

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

ITA 605/MUM/2012[2008-09]Status: DisposedITAT Mumbai11 Oct 2017AY 2008-09

Bench: Sri Mahavir Singh, Jm & Sri Nk Pradhan, Am The Jt. Commissioner Of Krupa Land Limited Income Tax (O.S.D), Cc-39, 11, B-Wing, Mittal Towers, Mumbai Free Press Journal Marg, Vs. R. No. 32(1), Ground Floor, Nariman Point, Aayakar Bhavan, M.K. Road, Mumbai-400 021 Mumbai-400 020 Appellant .. Respondent Pan No. Aadck1521E Krupa Land Limited Dy. Commissioner Of 11 ‘B’ Wing, Mittal Tower Income Tax, Cc-39 Nariman Point, Mumbai-400 Mumbai 021 Appellant .. Respondent Pan No. Aadck1521E Revenue By .. Shri Anadi Varma, Cit Dr Assessee By .. Shri Vijay Mehta, Ar Date Of Hearing .. 27-09-2017 Date Of Pronouncement .. 11-10-2017

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

…he same, we find that the satisfaction note was recorded in the case of Krupa Land Ltd i.e. the assessee instead in the case of the searched person i.e. Shri Dilip Dherai. 5. We find that Hon’ble Supreme Court in the case of CIT vs. Calcutta Knitwears (2014) 362 ITR 673 (SC) 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, such documents or assets, etc., shall be handed over to the AO of the 'other pers…

Asst CIT 25(2), Mumbai vs. Pratiksha Shah, Mumbai

The appeals of the Revenue are dismissed

ITA 3479/MUM/2014[2006-07]Status: DisposedITAT Mumbai03 Oct 2017AY 2006-07

Bench: Shri Joginder Singh & Shri N.K. Pradhan

Section 132Section 132(1)Section 143(2)Section 153ASection 271(1)(c)

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, सी, मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “C”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी एन. के. "धान, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri N.K. Pradhan, Accountant Member ITA NOs.1422 & 1423/Mum/2010 Assessment Years: 2005-06 and 2006-07 Smt. Pratiksha Shah, ACIT, A-602, Ekta Milan, Central Cirle-11, बनाम/ Devki Nagar, Eksar Village, Aayakar Bhavan, Vs. Borivali (W), M. K. Road, Mumbai Mumbai-400020 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No.AAFPM4838D Assessment Year: 2005-06 ACIT-25(2), Smt. Pratiksha Shah, C-11,…

ACIT 25(2), Mumbai vs. Pratiksha B Shah, Mumbai

The appeals of the Revenue are dismissed

ITA 4655/MUM/2012[2005-06]Status: DisposedITAT Mumbai03 Oct 2017AY 2005-06

Bench: Shri Joginder Singh & Shri N.K. Pradhan

Section 132Section 132(1)Section 143(2)Section 153ASection 271(1)(c)

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, सी, मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “C”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी एन. के. "धान, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri N.K. Pradhan, Accountant Member ITA NOs.1422 & 1423/Mum/2010 Assessment Years: 2005-06 and 2006-07 Smt. Pratiksha Shah, ACIT, A-602, Ekta Milan, Central Cirle-11, बनाम/ Devki Nagar, Eksar Village, Aayakar Bhavan, Vs. Borivali (W), M. K. Road, Mumbai Mumbai-400020 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No.AAFPM4838D Assessment Year: 2005-06 ACIT-25(2), Smt. Pratiksha Shah, C-11,…

Acme Dewllers P.Ltd, Mumbai vs. DCIT Cen Cir 9, Mumbai

In the result, appeal of assessee is allowed

ITA 4127/MUM/2012[2003-04]Status: DisposedITAT Mumbai22 Sept 2017AY 2003-04

Bench: Shri R.C.Sharma, Am & Shri Amarjit Singh, Jm M/S. Acme Dwellers Pvt. Ltd., Acme Vs. Dcit Cen Cir 9, Old Ghar, 19K, D.Road, Behind Rasraj Cgo Building, Mumbai – Restaurant, Vile Parle (W), Mumbai 400 020 – 400 056 Pan/Gir No. Aaeca1038M Appellant) .. Respondent)

Section 132Section 143(3)Section 153Section 153CSection 158B

…se it is found that no satisfaction note has been recorded u/s.153 BD / 153C, the appeal so filed should be withdrawn / not 3 M/s. Acme Dwellers Pvt. Ltd., pressed if it does not meet the guidelines laid down by the Apex Court in the case of Kolkata Net Wares 362 ITR 673. 5. Learned CIT DR was asked to produce the satisfaction note if any recorded by the AO on 10/07/2017. Learned CIT DR asked for two days time and appeal was again fixed on 12/07/2017 wherein learned CIT DR filed the letter of Assessing Officer dated 10/07/2017, letter No. DCIT/CC/2(3)-Acme Dwellers/ITAT/2017-18, wherein the DCIT has shown inabili…