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 367,322 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

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

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI Before Sh. N. K. Saini, AM and 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) ITA Nos. 6228, 6230 & 6231/Del/2014 : Asstt. Years : 2007-08, 2009-10 & 2010-11 ACIT, Vs Victory Dwellings Pvt. Ltd., Central Circle-09, 208, Gupta Tower, Azadpur New Delhi Commercial Complex, Azadpur, New Delhi-110033 (APPELLANT) (RESPONDENT) PAN No. AACCV2862N ITA Nos.…

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

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI Before Sh. N. K. Saini, AM and 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) ITA Nos. 6228, 6230 & 6231/Del/2014 : Asstt. Years : 2007-08, 2009-10 & 2010-11 ACIT, Vs Victory Dwellings Pvt. Ltd., Central Circle-09, 208, Gupta Tower, Azadpur New Delhi Commercial Complex, Azadpur, New Delhi-110033 (APPELLANT) (RESPONDENT) PAN No. AACCV2862N ITA Nos.…

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

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI Before Sh. N. K. Saini, AM and 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) ITA Nos. 6228, 6230 & 6231/Del/2014 : Asstt. Years : 2007-08, 2009-10 & 2010-11 ACIT, Vs Victory Dwellings Pvt. Ltd., Central Circle-09, 208, Gupta Tower, Azadpur New Delhi Commercial Complex, Azadpur, New Delhi-110033 (APPELLANT) (RESPONDENT) PAN No. AACCV2862N ITA Nos.…

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

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI Before Sh. N. K. Saini, AM and 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) ITA Nos. 6228, 6230 & 6231/Del/2014 : Asstt. Years : 2007-08, 2009-10 & 2010-11 ACIT, Vs Victory Dwellings Pvt. Ltd., Central Circle-09, 208, Gupta Tower, Azadpur New Delhi Commercial Complex, Azadpur, New Delhi-110033 (APPELLANT) (RESPONDENT) PAN No. AACCV2862N ITA Nos.…

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)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, BENGALURU BEFORE SMT. ASHA VIJAYARAGHAVAN, JUDICIAL MEMBER and SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER ITA Nos.613 & 614/Bang/2014 (Assessment years: 2008-09 & 2009-10) Shri H.Nagaraja, No.6 & 7, 5th Cross, ‘Sri Ganesh Krupa’ New Bank Colony, Konankunte, Bengaluru-560062. … Appellant PAN:ABMPN 7731 L Vs. Commissioner of Income-tax, Karnataka (Central), Bengaluru. … Respondent Appellant by : Shri M.V.Seshachala, Advocate. Respondent by : Ms. Neera Malhotra, CIT(DR). Date of hearing : 06/01/2017 Date of pronouncement : 17/03/2017 O R D E R Per INTURI RAMA RAO,…

Govindarajan Ramasamy, Chennai vs. ITO, Chennai

In the result, the assessee’s appeal is dismissed

ITA 2551/CHNY/2016[2013-14]Status: DisposedITAT Chennai06 Mar 2017AY 2013-14

Bench: Shri Sanjay Arora & Shri G. Pavan Kumarआयकर अपील सं./ I.T.A. No. 2551/Mds/2016 "नधा"रण वष"/Assessment Year : 2013-14

For Appellant: Shri Shiva Srinivas, JCIT
Section 143(2)Section 143(3)Section 54F

…etation, stands explained recently by the Apex Court in CIT v. Yokogawa India Ltd. & Othrs. (in Civil Appeal No. 8498 of 2013 dated 16/12/2016) as the mother principle, to which all the principles owe their origin (also refer: CIT v. Calcutta Knitwears [2014] 362 ITR 673 (SC)), and which we may reproduce as under. Again, as afore stated, a beneficial provision is yet to be interpreted on its terms (IPCA Laboratory Ltd. (supra): “…in a taxing Act one has to look merely at what is clearly said. There is no room for any intendment. There is no equity about a tax. There is no presumption as to a tax. Nothing is to b…

Prakash P. Mali, Mumbai vs. Asst(Now Dy) CIT (OSD-I) Cr 7, Mumbai

In the result, the assessee’s appeals for assessment years 2005-06

ITA 540/MUM/2016[2006-07]Status: DisposedITAT Mumbai01 Mar 2017AY 2006-07

Bench: Shri Jason P. Boaz & Shri Ram Lal Negi

For Appellant: Shri Girish DaveFor Respondent: Smt. Smt. Sasmita Misra
Section 132Section 133ASection 143(3)Section 153ASection 153CSection 234A

…IN THE INCOME TAX APPELLATE TRIBUNAL "C" Bench, Mumbai Before Shri Jason P. Boaz, Accountant Member and Shri Ram Lal Negi, Judicial Member ITA No. 540/Mum/2016 (Assessment Years: 2005-06 & 2006-07) Shri Prakash P. Mali ACIT (OSD-1), Central Range 7 33, Ashish Industrial Estate Room No. 409, 4th Floor Vs. Gokhale Road (S), Dadar (W) Aayakar Bhavan, M.K. Road Mumbai 400025 Mumbai 400020 PAN – ADSPM1174C Appellant Respondent Appellant by: Shri Girish Dave Respondent by: Smt. Smt. Sasmita Misra Date of Hearing: 08.02.2017 Date of Pronouncement: 01.03.2017 O R D E R Per Jason P. Boaz, A.M. These appeals by th…

Prakash P. Mali, Mumbai vs. Asst CIT (OSD-I) Cr 7, Mumbai

In the result, the assessee’s appeals for assessment years 2005-06

ITA 7406/MUM/2013[2005-06]Status: DisposedITAT Mumbai01 Mar 2017AY 2005-06

Bench: Shri Jason P. Boaz & Shri Ram Lal Negi

For Appellant: Shri Girish DaveFor Respondent: Smt. Smt. Sasmita Misra
Section 132Section 133ASection 143(3)Section 153ASection 153CSection 234A

…IN THE INCOME TAX APPELLATE TRIBUNAL "C" Bench, Mumbai Before Shri Jason P. Boaz, Accountant Member and Shri Ram Lal Negi, Judicial Member ITA No. 540/Mum/2016 (Assessment Years: 2005-06 & 2006-07) Shri Prakash P. Mali ACIT (OSD-1), Central Range 7 33, Ashish Industrial Estate Room No. 409, 4th Floor Vs. Gokhale Road (S), Dadar (W) Aayakar Bhavan, M.K. Road Mumbai 400025 Mumbai 400020 PAN – ADSPM1174C Appellant Respondent Appellant by: Shri Girish Dave Respondent by: Smt. Smt. Sasmita Misra Date of Hearing: 08.02.2017 Date of Pronouncement: 01.03.2017 O R D E R Per Jason P. Boaz, A.M. These appeals by th…

Purshottam Budhwani, Mumbai vs. ACIT Cen Cir 41, Mumbai

In the result, the appeals filed by assessee are allowed and Revenue’s appeal is dismissed

ITA 640/MUM/2015[2000-01]Status: DisposedITAT Mumbai25 Jan 2017AY 2000-01

Bench: Shri Rajendra, Am & Shri C.N. Prasad, Jm आयकरअपीलसं./I.T.A. No.229/Mum/2015 (निर्धारणवर्ा / Assessment Year: 2000-01)

For Appellant: Shri B.C.S. Naik (CIT-DR)For Respondent: Shri Gurmukhsingh H. Purswani
Section 132Section 143(3)Section 153A

…decided by the coordinate Bench of Tribunal in the case of Narpat Mehta vs. ACIT, ITA Nos. 2152 & 2154/Mum/2015 dated 21.10.2016 wherein the coordinate Bench of Tribunal, considering the decision of the Hon'ble Supreme Court in the case of Calcutta Knitwears, 362 ITR 673 (SC) and the decision of the jurisdictional High Court in the case of Continental Warehousing 5 Shri Purshottam G. Budhwani ITA Nos. 229, 640 & 5126/Mum/2015 Corporation, 374 ITR 645 and the decision in the case of Shri Gurinder Singh Bawa, 386 ITR 483 (supra) held as under:- “4. We have heard the rival submissions and perused the orders of th…

Purshottam Budhwani, Mumbai vs. ACIT Cen Cir 41, Mumbai

In the result, the appeals filed by assessee are allowed and Revenue’s appeal is dismissed

ITA 5126/MUM/2015[2001-02]Status: DisposedITAT Mumbai25 Jan 2017AY 2001-02

Bench: Shri Rajendra, Am & Shri C.N. Prasad, Jm आयकरअपीलसं./I.T.A. No.229/Mum/2015 (निर्धारणवर्ा / Assessment Year: 2000-01)

For Appellant: Shri B.C.S. Naik (CIT-DR)For Respondent: Shri Gurmukhsingh H. Purswani
Section 132Section 143(3)Section 153A

…decided by the coordinate Bench of Tribunal in the case of Narpat Mehta vs. ACIT, ITA Nos. 2152 & 2154/Mum/2015 dated 21.10.2016 wherein the coordinate Bench of Tribunal, considering the decision of the Hon'ble Supreme Court in the case of Calcutta Knitwears, 362 ITR 673 (SC) and the decision of the jurisdictional High Court in the case of Continental Warehousing 5 Shri Purshottam G. Budhwani ITA Nos. 229, 640 & 5126/Mum/2015 Corporation, 374 ITR 645 and the decision in the case of Shri Gurinder Singh Bawa, 386 ITR 483 (supra) held as under:- “4. We have heard the rival submissions and perused the orders of th…

DCIT CC 7(2), Mumbai vs. Purshottam G Budhwani, Mumbai

In the result, the appeals filed by assessee are allowed and Revenue’s appeal is dismissed

ITA 229/MUM/2015[2000-01]Status: DisposedITAT Mumbai25 Jan 2017AY 2000-01

Bench: Shri Rajendra, Am & Shri C.N. Prasad, Jm आयकरअपीलसं./I.T.A. No.229/Mum/2015 (निर्धारणवर्ा / Assessment Year: 2000-01)

For Appellant: Shri B.C.S. Naik (CIT-DR)For Respondent: Shri Gurmukhsingh H. Purswani
Section 132Section 143(3)Section 153A

…decided by the coordinate Bench of Tribunal in the case of Narpat Mehta vs. ACIT, ITA Nos. 2152 & 2154/Mum/2015 dated 21.10.2016 wherein the coordinate Bench of Tribunal, considering the decision of the Hon'ble Supreme Court in the case of Calcutta Knitwears, 362 ITR 673 (SC) and the decision of the jurisdictional High Court in the case of Continental Warehousing 5 Shri Purshottam G. Budhwani ITA Nos. 229, 640 & 5126/Mum/2015 Corporation, 374 ITR 645 and the decision in the case of Shri Gurinder Singh Bawa, 386 ITR 483 (supra) held as under:- “4. We have heard the rival submissions and perused the orders of th…

DCIT Cen Cir 1(1), Mumbai vs. Rolta Ltd, Mumbai

In the result, Department’s appeals in ITA no

ITA 485/MUM/2015[2011-12]Status: DisposedITAT Mumbai21 Dec 2016AY 2011-12

Bench: Shri Saktijit Dey & Shri N.K. Pradhan

Section 14ASection 153A

…result of search, the Assessing Officer is empowered under section 153A, to make an assessment even if there is no pending assessment on the date of search. In this context, he relied upon the decision of Hon'ble Supreme Court in CIT v/s Calcutta Knit Wares, 362 ITR 673. 10. Learned Authorised Representative strongly relying upon the decision of the Hon'ble Jurisdictional High Court in CIT v/s Continental Warehousing Corporation, 374 ITR 645, submitted in the absence of incriminating material, the Assessing Officer cannot make assessment under section 153A in respect of income which were part of the original ass…

Samta Khinda, New Delhi vs. ACIT, New Delhi

In the result, the Assessee’s Appeal No

ITA 5515/DEL/2013[2009-10]Status: DisposedITAT Delhi29 Nov 2016AY 2009-10

Bench: Shri H.S. Sidhu & Shri O.P. Kant

For Appellant: Sh. Anil Kumar Gupta, CAFor Respondent: Sh. I.P.S. Bindra, CIT(DR)
Section 132Section 139Section 143(2)Section 143(3)Section 271ASection 292CSection 69Section 698Section 69B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER I.T.A. Nos. 336/DEL/2012 AND 5515/DEL/2013 A.Y. : 2009-10 SAMTA KHINDA ACIT, CENTRAL CIRCLE-22, 2, GOLDEN GATE, WESTEND VS. NEW DELHI GREEN, RAJOKARI, NEW DELHI – 110 038 (PAN: ABCPS2929M) (APPELLANT) (RESPONDENT) Assessee by : Sh. Anil Kumar Gupta, CA Department by : Sh. I.P.S. Bindra, CIT(DR) ORDER PER H.S. SIDHU : JM The Assessee has filed 02 appeals against the separate impugned Orders of Ld. CIT(A)-III, New Delhi pertaining to assessment year 2009-10 one is rela…

Samta Khinda, New Delhi vs. ACIT, New Delhi

In the result, the Assessee’s Appeal No

ITA 336/DEL/2012[2009-10]Status: DisposedITAT Delhi29 Nov 2016AY 2009-10

Bench: Shri H.S. Sidhu & Shri O.P. Kant

For Appellant: Sh. Anil Kumar Gupta, CAFor Respondent: Sh. I.P.S. Bindra, CIT(DR)
Section 132Section 139Section 143(2)Section 143(3)Section 271ASection 292CSection 69Section 698Section 69B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER I.T.A. Nos. 336/DEL/2012 AND 5515/DEL/2013 A.Y. : 2009-10 SAMTA KHINDA ACIT, CENTRAL CIRCLE-22, 2, GOLDEN GATE, WESTEND VS. NEW DELHI GREEN, RAJOKARI, NEW DELHI – 110 038 (PAN: ABCPS2929M) (APPELLANT) (RESPONDENT) Assessee by : Sh. Anil Kumar Gupta, CA Department by : Sh. I.P.S. Bindra, CIT(DR) ORDER PER H.S. SIDHU : JM The Assessee has filed 02 appeals against the separate impugned Orders of Ld. CIT(A)-III, New Delhi pertaining to assessment year 2009-10 one is rela…

Pratyaksha Properties P.Ltd, Navi Mumbai vs. DCIT CC 47, Mumbai

In the result, appeals of the assessee are allowed in terms indicated hereinabove

ITA 6296/MUM/2014[2005-06]Status: DisposedITAT Mumbai09 Nov 2016AY 2005-06

Bench: Shri R.C.Sharma, Am & Shri Pawan Singh, Jm

Section 132(1)Section 153ASection 153C

…sdiction recording of satisfaction in writing even where Assessing Officer is common to both the persons is warranted. 12. As per CBDT Circular No 24/2015 dated 31.12.2015, relying on judgement given by the Supreme Court in the case of Mls Calcutta Knitwears (362 ITR 673) the satisfaction note could be prepared at any of the following stages. (a) at the time of or along with the initiation of proceedings against the searched person under section 158BC of the Act; or (b) in the course of the assessment proceedings under section 158BC of the Act; or (c) immediately after the assessment proceedings are completed 6…

Pratyaksha Properties P.Ltd, Navi Mumbai vs. DCIT CC 47, Mumbai

In the result, appeals of the assessee are allowed in terms indicated hereinabove

ITA 6295/MUM/2014[2004-05]Status: DisposedITAT Mumbai09 Nov 2016AY 2004-05

Bench: Shri R.C.Sharma, Am & Shri Pawan Singh, Jm

Section 132(1)Section 153ASection 153C

…sdiction recording of satisfaction in writing even where Assessing Officer is common to both the persons is warranted. 12. As per CBDT Circular No 24/2015 dated 31.12.2015, relying on judgement given by the Supreme Court in the case of Mls Calcutta Knitwears (362 ITR 673) the satisfaction note could be prepared at any of the following stages. (a) at the time of or along with the initiation of proceedings against the searched person under section 158BC of the Act; or (b) in the course of the assessment proceedings under section 158BC of the Act; or (c) immediately after the assessment proceedings are completed 6…

Oleander Farms P.Ltd, Navi Mumbai vs. DCIT CC 47, Mumbai

In the result, appeal of the assessee is allowed in terms indicated hereinabove

ITA 4966/MUM/2014[2005-06]Status: DisposedITAT Mumbai24 Oct 2016AY 2005-06

Bench: Transfer Of File To The Ao Of The Assessee. 3. Rival Contentions Have Been Heard & Record Perused.

For Appellant: Shri J.P.BairagraFor Respondent: Shri Sanjay Bahadur
Section 10(34)Section 132Section 132(4)Section 139Section 143(2)Section 143(3)Section 153CSection 68

…AO. In view of the above, the contention of the appellant is found to be untenable.” 27. Reliance was placed by learned A.R. on the decision of The Hon'ble Supreme Court in the case of M/s Calcutta Knitwears in Civil Appeal No 3958 of 2014 dated 12.03.2014 (362 ITR 673) where in Hon‟ble Supreme Court has laid down that for the purpose of section 158BD of the Act recording of satisfaction note is a prerequisite and the satisfaction note must be prepared by the AO before he transmits the record to the other AO who has jurisdiction over the other person under section 158BD. Further the provisions of section 153C o…

Madhu Narpat Mehta, Mumbai vs. ACIT Cen Cir 4(1), Mumbai

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

ITA 2158/MUM/2015[2009-10]Status: DisposedITAT Mumbai21 Oct 2016AY 2009-10

Bench: Shri C.N. Prasad & Shri N.K. Pradhan

For Appellant: Shri Vijay Mehta - CAFor Respondent: Shri Alok Johri - DR
Section 153A

…f search. He further submitted that the additions were also made based on the seized material by the Assessing Officer. Departmental Representative placed reliance on the decision of the Hon'ble Supreme Court in the case of CIT vs. Calcutta Knitwears, Ludhina 362 ITR 673 (SC) and submitted that satisfaction recorded by the Assessing Officer is based on seized materials and the additions were made based on the seized material. 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…

Madhu Narpat Mehta, Mumbai vs. ACIT Cen Cir 4(1), Mumbai

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

ITA 2157/MUM/2015[2008-09]Status: DisposedITAT Mumbai21 Oct 2016AY 2008-09

Bench: Shri C.N. Prasad & Shri N.K. Pradhan

For Appellant: Shri Vijay Mehta - CAFor Respondent: Shri Alok Johri - DR
Section 153A

…f search. He further submitted that the additions were also made based on the seized material by the Assessing Officer. Departmental Representative placed reliance on the decision of the Hon'ble Supreme Court in the case of CIT vs. Calcutta Knitwears, Ludhina 362 ITR 673 (SC) and submitted that satisfaction recorded by the Assessing Officer is based on seized materials and the additions were made based on the seized material. 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…

Madhu Narpat Mehta, Mumbai vs. ACIT Cen Cir 4(1), Mumbai

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

ITA 2156/MUM/2015[2006-07]Status: DisposedITAT Mumbai21 Oct 2016AY 2006-07

Bench: Shri C.N. Prasad & Shri N.K. Pradhan

For Appellant: Shri Vijay Mehta - CAFor Respondent: Shri Alok Johri - DR
Section 153A

…f search. He further submitted that the additions were also made based on the seized material by the Assessing Officer. Departmental Representative placed reliance on the decision of the Hon'ble Supreme Court in the case of CIT vs. Calcutta Knitwears, Ludhina 362 ITR 673 (SC) and submitted that satisfaction recorded by the Assessing Officer is based on seized materials and the additions were made based on the seized material. 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…