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

Addl.CIT, Special Range-18, New Delhi vs. Jagananth Hemchand Jain, New Delhi

In the result, the appeal of the Revenue as well as Cross Objection of the assessee is dismissed

ITA 7755/DEL/2018[2011-12]Status: DisposedITAT Delhi29 Feb 2024AY 2011-12

Bench: Shri Pradip Kumar Kedia & Shri Yogesh Kumar Us

Section 143(3)Section 145(3)Section 147Section 148Section 148(2)Section 69C

…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…

Addl.CIT, Special Range-18, New Delhi vs. Jagananth Hemchand Jain, New Delhi

In the result, the appeal of the Revenue as well as Cross Objection of the assessee is dismissed

ITA 7754/DEL/2018[2010-11]Status: DisposedITAT Delhi29 Feb 2024AY 2010-11

Bench: Shri Pradip Kumar Kedia & Shri Yogesh Kumar Us

Section 143(3)Section 145(3)Section 147Section 148Section 148(2)Section 69C

…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…

Kk Leisure & Tourism International (P) Ltd, Kannur vs. DCIT Central Circle 2, Kozhikode

In the result, the assessee’s appeals are allowed, and it’s stay applications dismissed as infructuous

ITA 510/COCH/2023[2010-11]Status: DisposedITAT Cochin13 Feb 2024AY 2010-11

Bench: Shri Sanjay Arora & Shri Manomohan Das

For Appellant: Shri Paven Ved, AdvocateFor Respondent: Smt. J.M. Jamuna Devi, Sr. D.R
Section 132Section 132(1)Section 133ASection 153ASection 153CSection 69C

…d, is by now well-settled per a series of decisions by the Hon'ble Apex Court, viz., Super Malls Pvt. Ltd. v. Pr.CIT [2020] 423 ITR 281 (SC); CIT v. Sinhgad Technical Education Society [2017] 397 ITR 344 (SC); and prior thereto CIT v. Calcutta Knitwears[2014] 362 ITR 673 (SC) and Manish Maheshwariv. Asst. CIT [2007] 289 ITR 341 (SC); the latter two being in the context of s. 158BD, which, similarly, requires a satisfaction SA Nos. 138 to 140/Coch/2023 (AYs: 2008-09 to 2010-11) K.K. Leisure Tourism International (P.) Ltd. v. Dy. CIT note (SN) to be recorded by the Assessing Officer (AO) of the person searched wher…

Kk Leisure & Tourism International (P) Ltd, Kannur vs. DCIT Central Circle 2, Kozhikode

In the result, the assessee’s appeals are allowed, and it’s stay applications dismissed as infructuous

ITA 509/COCH/2023[2009-10]Status: DisposedITAT Cochin13 Feb 2024AY 2009-10

Bench: Shri Sanjay Arora & Shri Manomohan Das

For Appellant: Shri Paven Ved, AdvocateFor Respondent: Smt. J.M. Jamuna Devi, Sr. D.R
Section 132Section 132(1)Section 133ASection 153ASection 153CSection 69C

…d, is by now well-settled per a series of decisions by the Hon'ble Apex Court, viz., Super Malls Pvt. Ltd. v. Pr.CIT [2020] 423 ITR 281 (SC); CIT v. Sinhgad Technical Education Society [2017] 397 ITR 344 (SC); and prior thereto CIT v. Calcutta Knitwears[2014] 362 ITR 673 (SC) and Manish Maheshwariv. Asst. CIT [2007] 289 ITR 341 (SC); the latter two being in the context of s. 158BD, which, similarly, requires a satisfaction SA Nos. 138 to 140/Coch/2023 (AYs: 2008-09 to 2010-11) K.K. Leisure Tourism International (P.) Ltd. v. Dy. CIT note (SN) to be recorded by the Assessing Officer (AO) of the person searched wher…

Kk Leisure & Tourism International (P) Ltd, Kannur vs. The DCIT Central Circle 2, Kozhikode

In the result, the assessee’s appeals are allowed, and it’s stay applications dismissed as infructuous

ITA 508/COCH/2023[2008-09]Status: DisposedITAT Cochin13 Feb 2024AY 2008-09

Bench: Shri Sanjay Arora & Shri Manomohan Das

For Appellant: Shri Paven Ved, AdvocateFor Respondent: Smt. J.M. Jamuna Devi, Sr. D.R
Section 132Section 132(1)Section 133ASection 153ASection 153CSection 69C

…d, is by now well-settled per a series of decisions by the Hon'ble Apex Court, viz., Super Malls Pvt. Ltd. v. Pr.CIT [2020] 423 ITR 281 (SC); CIT v. Sinhgad Technical Education Society [2017] 397 ITR 344 (SC); and prior thereto CIT v. Calcutta Knitwears[2014] 362 ITR 673 (SC) and Manish Maheshwariv. Asst. CIT [2007] 289 ITR 341 (SC); the latter two being in the context of s. 158BD, which, similarly, requires a satisfaction SA Nos. 138 to 140/Coch/2023 (AYs: 2008-09 to 2010-11) K.K. Leisure Tourism International (P.) Ltd. v. Dy. CIT note (SN) to be recorded by the Assessing Officer (AO) of the person searched wher…

Ashok Vardhan Kothari vs. C. I. T. Central - II, Kolkata

ITA/648/2004HC Calcutta06 Feb 2024

Bench: : The Hon’Ble Justice Surya Prakash Kesarwani & The Hon’Ble Justice Rajarshi Bharadwaj Date : 6Th February, 2024 Appearance: Mr. Saumyajit Dasgupta, Adv. ...For The Appellant. Mr. Prithu Dudheria, Adv. ...For The Respondent. 1. Heard Sri Saumyajit Dasgupta, Learned Counsel For The Appellant/Assessee & Sri Prithu Dudheria, Learned Junior Standing Counsel For The Respondent/Income Tax Department. 2. This Appeal Was Admitted By This Court By Order Dated 08.10.2004 On The Following Substantial Questions Of Law: I) Whether The Assessment Of The Sum Of Rs.12,57,150/- In The Hands Of The Appellant Was Without Jurisdiction & The Tribunal Was Justified In Law In Presuming That The Assessment Was Made By Invoking Section 158Bd When The Record Did Not Show That Any Satisfaction Was Recorded Nor

Section 158B

…ing jurisdiction over such other person and that Assessing Officer shall proceed [under section 158BC] against such person and the provisions of this Chapter shall apply accordingly.” 13. In the case of Commissioner of Income Tax v. Calcutta Knitwears [2014] 362 ITR 673 (SC), Hon'ble Supreme Court has explained the provisions of Section 158BD and the mandatory requirement of recording of satisfaction by the assessing officer and held as under:- 10 “38. Having said that, let us revert to discussion of section 158BD of the Act. The said provision is a machinery provision and inserted in the statute book for the…

Smt. Rajyalakshmi, Bangalore vs. DCIT, Bangalore

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

ITA 1020/BANG/2011[2008-09]Status: DisposedITAT Bangalore29 Nov 2023AY 2008-09

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Prashanth G.S., A.RFor Respondent: Shri Parithivel, D.R
Section 143(3)Section 153C

…Gurinder Singh Bawa ITA NO.2075/Mum/2010 dated 16A1.2012 Sanjay Agarwal ITA No.3184/Del/2013 dated 16.6.2014 The learned counsel for the Assessees has also placed reliance on the decision of the Hon'ble Supreme Court in the case of CIT Vs. Calcutta Knitwears 362 ITR 673 (SC) which is a decision rendered in the context of provisions of Sec.158BD of the Act. As we have already observed, such new contentions cannot be raised in a miscellaneous petition filed u/s.254(2) of the Act. 25. The next contention of the Assessees is that the presumption u/s.292C of the Act is that a document found in the course of search b…

Smt. Rajyalakshmi, Bangalore vs. DCIT, Bangalore

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

ITA 1019/BANG/2011[2007-08]Status: DisposedITAT Bangalore29 Nov 2023AY 2007-08

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Prashanth G.S., A.RFor Respondent: Shri Parithivel, D.R
Section 143(3)Section 153C

…Gurinder Singh Bawa ITA NO.2075/Mum/2010 dated 16A1.2012 Sanjay Agarwal ITA No.3184/Del/2013 dated 16.6.2014 The learned counsel for the Assessees has also placed reliance on the decision of the Hon'ble Supreme Court in the case of CIT Vs. Calcutta Knitwears 362 ITR 673 (SC) which is a decision rendered in the context of provisions of Sec.158BD of the Act. As we have already observed, such new contentions cannot be raised in a miscellaneous petition filed u/s.254(2) of the Act. 25. The next contention of the Assessees is that the presumption u/s.292C of the Act is that a document found in the course of search b…

Sri. Karthik Krishna, Bangalore vs. DCIT, Bangalore

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

ITA 1018/BANG/2011[2008-09]Status: DisposedITAT Bangalore29 Nov 2023AY 2008-09

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Prashanth G.S., A.RFor Respondent: Shri Parithivel, D.R
Section 143(3)Section 153C

…Gurinder Singh Bawa ITA NO.2075/Mum/2010 dated 16A1.2012 Sanjay Agarwal ITA No.3184/Del/2013 dated 16.6.2014 The learned counsel for the Assessees has also placed reliance on the decision of the Hon'ble Supreme Court in the case of CIT Vs. Calcutta Knitwears 362 ITR 673 (SC) which is a decision rendered in the context of provisions of Sec.158BD of the Act. As we have already observed, such new contentions cannot be raised in a miscellaneous petition filed u/s.254(2) of the Act. 25. The next contention of the Assessees is that the presumption u/s.292C of the Act is that a document found in the course of search b…

Sri. Karthik Krishna, Bangalore vs. DCIT, Bangalore

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

ITA 1017/BANG/2011[2007-08]Status: DisposedITAT Bangalore29 Nov 2023AY 2007-08

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Prashanth G.S., A.RFor Respondent: Shri Parithivel, D.R
Section 143(3)Section 153C

…Gurinder Singh Bawa ITA NO.2075/Mum/2010 dated 16A1.2012 Sanjay Agarwal ITA No.3184/Del/2013 dated 16.6.2014 The learned counsel for the Assessees has also placed reliance on the decision of the Hon'ble Supreme Court in the case of CIT Vs. Calcutta Knitwears 362 ITR 673 (SC) which is a decision rendered in the context of provisions of Sec.158BD of the Act. As we have already observed, such new contentions cannot be raised in a miscellaneous petition filed u/s.254(2) of the Act. 25. The next contention of the Assessees is that the presumption u/s.292C of the Act is that a document found in the course of search b…

Assistant Commissioner of Income-Tax, Central Circle-3, Surat vs. Antique Exim Pvt. Ltd., Surat

In the result, appeals filed by the Assessee in ITA Nos

ITA 525/SRT/2023[2018-19]Status: DisposedITAT Surat23 Nov 2023AY 2018-19

Bench: Shri Pawan Singh, Hon'Ble & Dr. A. L. Saini, Hon'Ble(Physical Hearing) Sl.

For Appellant: Shri Pawan Jagetia, CA
Section 139Section 142(1)Section 143(2)Section 143(3)Section 145(3)Section 153(1)

…iness income disclosed in his audited accounts. To support all his legal and factual submissions the ld AR for the assessee relied on the following case laws;  CIT Vs Singhad Technical Education Society [(84 taxmann.com 290(SC)],  CIT Vs Calcutta Knitwear ( 362 ITR 673 SC),  PCIT Vs Munisuvrat Corporation (115 taxmann.com 265 SC),  PCIT Vs Himanshu Chandulal Patel (108 CCH 0019 SC),  PCIT Vs Himanshu Chandulal Patel ( 419 ITR 132 Guj),  Anil Kumar Gopikrishan Aggarwal Vs ACIT ( 106 taxmann.com 137 Guj HC),  PCIT Vs Ananad Kumar Jain 432 ITR 384 Delhi HC,  CIT Vs Renu Construction Pvt Ltd ( 99 taxamann.com…

Assistant Commissioner of Income-Tax, Central Circle-2, Surat vs. Tanman Jewels Pvt. Ltd., Surat

In the result, appeals filed by the Assessee in ITA Nos

ITA 521/SRT/2023[2018-19]Status: DisposedITAT Surat23 Nov 2023AY 2018-19

Bench: Shri Pawan Singh, Hon'Ble & Dr. A. L. Saini, Hon'Ble(Physical Hearing) Sl.

For Appellant: Shri Pawan Jagetia, CA
Section 139Section 142(1)Section 143(2)Section 143(3)Section 145(3)Section 153(1)

…iness income disclosed in his audited accounts. To support all his legal and factual submissions the ld AR for the assessee relied on the following case laws;  CIT Vs Singhad Technical Education Society [(84 taxmann.com 290(SC)],  CIT Vs Calcutta Knitwear ( 362 ITR 673 SC),  PCIT Vs Munisuvrat Corporation (115 taxmann.com 265 SC),  PCIT Vs Himanshu Chandulal Patel (108 CCH 0019 SC),  PCIT Vs Himanshu Chandulal Patel ( 419 ITR 132 Guj),  Anil Kumar Gopikrishan Aggarwal Vs ACIT ( 106 taxmann.com 137 Guj HC),  PCIT Vs Ananad Kumar Jain 432 ITR 384 Delhi HC,  CIT Vs Renu Construction Pvt Ltd ( 99 taxamann.com…

ACIT, Central Circle-3, Surat vs. Nobal Jewels Pvt. Ltd., Surat

In the result, appeals filed by the Assessee in ITA Nos

ITA 518/SRT/2023[2018-19]Status: DisposedITAT Surat23 Nov 2023AY 2018-19

Bench: Shri Pawan Singh, Hon'Ble & Dr. A. L. Saini, Hon'Ble(Physical Hearing) Sl.

For Appellant: Shri Pawan Jagetia, CA
Section 139Section 142(1)Section 143(2)Section 143(3)Section 145(3)Section 153(1)

…iness income disclosed in his audited accounts. To support all his legal and factual submissions the ld AR for the assessee relied on the following case laws;  CIT Vs Singhad Technical Education Society [(84 taxmann.com 290(SC)],  CIT Vs Calcutta Knitwear ( 362 ITR 673 SC),  PCIT Vs Munisuvrat Corporation (115 taxmann.com 265 SC),  PCIT Vs Himanshu Chandulal Patel (108 CCH 0019 SC),  PCIT Vs Himanshu Chandulal Patel ( 419 ITR 132 Guj),  Anil Kumar Gopikrishan Aggarwal Vs ACIT ( 106 taxmann.com 137 Guj HC),  PCIT Vs Ananad Kumar Jain 432 ITR 384 Delhi HC,  CIT Vs Renu Construction Pvt Ltd ( 99 taxamann.com…

Assistant Commissioner of Income Tax, Central Circle-2, Surat vs. Saffron Gems Pvt. Ltd., Surat

In the result, appeals filed by the Assessee in ITA Nos

ITA 512/SRT/2023[2018-19]Status: DisposedITAT Surat23 Nov 2023AY 2018-19

Bench: Shri Pawan Singh, Hon'Ble & Dr. A. L. Saini, Hon'Ble(Physical Hearing) Sl.

For Appellant: Shri Pawan Jagetia, CA
Section 139Section 142(1)Section 143(2)Section 143(3)Section 145(3)Section 153(1)

…iness income disclosed in his audited accounts. To support all his legal and factual submissions the ld AR for the assessee relied on the following case laws;  CIT Vs Singhad Technical Education Society [(84 taxmann.com 290(SC)],  CIT Vs Calcutta Knitwear ( 362 ITR 673 SC),  PCIT Vs Munisuvrat Corporation (115 taxmann.com 265 SC),  PCIT Vs Himanshu Chandulal Patel (108 CCH 0019 SC),  PCIT Vs Himanshu Chandulal Patel ( 419 ITR 132 Guj),  Anil Kumar Gopikrishan Aggarwal Vs ACIT ( 106 taxmann.com 137 Guj HC),  PCIT Vs Ananad Kumar Jain 432 ITR 384 Delhi HC,  CIT Vs Renu Construction Pvt Ltd ( 99 taxamann.com…

Nobal Jewels Pvt Ltd, Surat vs. Asst Commissioner of Income Tax, Surat

In the result, appeals filed by the Assessee in ITA Nos

ITA 468/SRT/2023[2018-19]Status: DisposedITAT Surat23 Nov 2023AY 2018-19

Bench: Shri Pawan Singh, Hon'Ble & Dr. A. L. Saini, Hon'Ble(Physical Hearing) Sl.

For Appellant: Shri Pawan Jagetia, CA
Section 139Section 142(1)Section 143(2)Section 143(3)Section 145(3)Section 153(1)

…iness income disclosed in his audited accounts. To support all his legal and factual submissions the ld AR for the assessee relied on the following case laws;  CIT Vs Singhad Technical Education Society [(84 taxmann.com 290(SC)],  CIT Vs Calcutta Knitwear ( 362 ITR 673 SC),  PCIT Vs Munisuvrat Corporation (115 taxmann.com 265 SC),  PCIT Vs Himanshu Chandulal Patel (108 CCH 0019 SC),  PCIT Vs Himanshu Chandulal Patel ( 419 ITR 132 Guj),  Anil Kumar Gopikrishan Aggarwal Vs ACIT ( 106 taxmann.com 137 Guj HC),  PCIT Vs Ananad Kumar Jain 432 ITR 384 Delhi HC,  CIT Vs Renu Construction Pvt Ltd ( 99 taxamann.com…

Tanman Jewels Pvt Ltd, Surat vs. Asst. Commissioner of Income Tax, Central Circle-2, Surat

In the result, appeals filed by the Assessee in ITA Nos

ITA 446/SRT/2023[2018-19]Status: DisposedITAT Surat23 Nov 2023AY 2018-19

Bench: Shri Pawan Singh, Hon'Ble & Dr. A. L. Saini, Hon'Ble(Physical Hearing) Sl.

For Appellant: Shri Pawan Jagetia, CA
Section 139Section 142(1)Section 143(2)Section 143(3)Section 145(3)Section 153(1)

…iness income disclosed in his audited accounts. To support all his legal and factual submissions the ld AR for the assessee relied on the following case laws;  CIT Vs Singhad Technical Education Society [(84 taxmann.com 290(SC)],  CIT Vs Calcutta Knitwear ( 362 ITR 673 SC),  PCIT Vs Munisuvrat Corporation (115 taxmann.com 265 SC),  PCIT Vs Himanshu Chandulal Patel (108 CCH 0019 SC),  PCIT Vs Himanshu Chandulal Patel ( 419 ITR 132 Guj),  Anil Kumar Gopikrishan Aggarwal Vs ACIT ( 106 taxmann.com 137 Guj HC),  PCIT Vs Ananad Kumar Jain 432 ITR 384 Delhi HC,  CIT Vs Renu Construction Pvt Ltd ( 99 taxamann.com…

Antique Exim Pvt. Ltd, Surat vs. Asstt. Commissioner of Income Tax, Central Circle-3, Surat

In the result, appeals filed by the Assessee in ITA Nos

ITA 445/SRT/2023[2018-19]Status: DisposedITAT Surat23 Nov 2023AY 2018-19

Bench: Shri Pawan Singh, Hon'Ble & Dr. A. L. Saini, Hon'Ble(Physical Hearing) Sl.

For Appellant: Shri Pawan Jagetia, CA
Section 139Section 142(1)Section 143(2)Section 143(3)Section 145(3)Section 153(1)

…iness income disclosed in his audited accounts. To support all his legal and factual submissions the ld AR for the assessee relied on the following case laws;  CIT Vs Singhad Technical Education Society [(84 taxmann.com 290(SC)],  CIT Vs Calcutta Knitwear ( 362 ITR 673 SC),  PCIT Vs Munisuvrat Corporation (115 taxmann.com 265 SC),  PCIT Vs Himanshu Chandulal Patel (108 CCH 0019 SC),  PCIT Vs Himanshu Chandulal Patel ( 419 ITR 132 Guj),  Anil Kumar Gopikrishan Aggarwal Vs ACIT ( 106 taxmann.com 137 Guj HC),  PCIT Vs Ananad Kumar Jain 432 ITR 384 Delhi HC,  CIT Vs Renu Construction Pvt Ltd ( 99 taxamann.com…

Saffron Gems Pvt Ltd, Surat vs. Asst. Commissioner of Income Tax, Central Circle-2, Surat

In the result, appeals filed by the Assessee in ITA Nos

ITA 444/SRT/2023[2018-19]Status: DisposedITAT Surat23 Nov 2023AY 2018-19

Bench: Shri Pawan Singh, Hon'Ble & Dr. A. L. Saini, Hon'Ble(Physical Hearing) Sl.

For Appellant: Shri Pawan Jagetia, CA
Section 139Section 142(1)Section 143(2)Section 143(3)Section 145(3)Section 153(1)

…iness income disclosed in his audited accounts. To support all his legal and factual submissions the ld AR for the assessee relied on the following case laws;  CIT Vs Singhad Technical Education Society [(84 taxmann.com 290(SC)],  CIT Vs Calcutta Knitwear ( 362 ITR 673 SC),  PCIT Vs Munisuvrat Corporation (115 taxmann.com 265 SC),  PCIT Vs Himanshu Chandulal Patel (108 CCH 0019 SC),  PCIT Vs Himanshu Chandulal Patel ( 419 ITR 132 Guj),  Anil Kumar Gopikrishan Aggarwal Vs ACIT ( 106 taxmann.com 137 Guj HC),  PCIT Vs Ananad Kumar Jain 432 ITR 384 Delhi HC,  CIT Vs Renu Construction Pvt Ltd ( 99 taxamann.com…

M/S Santhimadom Herbal City Trust, Ernakulam vs. ACIT Central Circle 2, Kochi

In the result, the assessee’s appeals are partly allowed

ITA 921/COCH/2022[2009-10]Status: DisposedITAT Cochin14 Nov 2023AY 2009-10

Bench: Shri Sanjay Arora, Am & Shri Manomohan Das, Jm

For Appellant: Sri.Mathew Joseph, CAFor Respondent: Smt.J.M.Jamuna Devi, Sr.DR
Section 132Section 144Section 153ASection 153C

…/s.153A r/w s. 153C, rests, which otherwise, a special jurisdiction, is restricted to the person searched. Reference, apart from the clear and unambiguous language of the statute, may in this context be made to the decision in CIT v. Calcutta Knitwears [2014] 362 ITR 673 (SC). This aspect, understandable in view of the materials seized, and even as the matter travelled up to the Tribunal, was not challenged in the first round and, which, rather, would be the first thing that an assessee, had that been the case, done, i.e., in the normal course of conduct. The decision in Abhishar Buildwell (supra) impacts only th…

M/S Santhimadom Herbal City Trust, Ernakulam vs. ACIT Central Circle -2, Kochi

In the result, the assessee’s appeals are partly allowed

ITA 920/COCH/2022[2008-09]Status: DisposedITAT Cochin14 Nov 2023AY 2008-09

Bench: Shri Sanjay Arora, Am & Shri Manomohan Das, Jm

For Appellant: Sri.Mathew Joseph, CAFor Respondent: Smt.J.M.Jamuna Devi, Sr.DR
Section 132Section 144Section 153ASection 153C

…/s.153A r/w s. 153C, rests, which otherwise, a special jurisdiction, is restricted to the person searched. Reference, apart from the clear and unambiguous language of the statute, may in this context be made to the decision in CIT v. Calcutta Knitwears [2014] 362 ITR 673 (SC). This aspect, understandable in view of the materials seized, and even as the matter travelled up to the Tribunal, was not challenged in the first round and, which, rather, would be the first thing that an assessee, had that been the case, done, i.e., in the normal course of conduct. The decision in Abhishar Buildwell (supra) impacts only th…