CIT v. Continental Warehousing Corporation

120 DTR 89High Court2015#3097 most cited

What is CIT v. Continental Warehousing Corporation authority for?

Proceedings under section 153A/153C of the Income Tax Act, 1961, can only be initiated if incriminating material is found or seized during a search.

39

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2025.

Also referred to as

CIT v. Continental Warehousing Corporation · section 153A · section 153C · search · seizure · incriminating material · assessment

Also reported as

374 ITR 64

Sections most often in play

Section 115BBESection 139Section 143(3)Section 153ASection 153CSection 68

Judgments citing CIT v. Continental Warehousing Corporation

ASSISTANT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE3-(4), HYDERABAD vs. ACE CONSTRUCTIONS, HYDERABAD

ITA 54/HYD/2021[2017-18]Status: DisposedITAT Hyderabad13 Feb 2025AY 2017-18
For Appellant: Shri P.Murali Mohan Rao,ARFor Respondent: Shri Srinath Sadanala, DR
Section 143(3)Section 153CSection 234ASection 271ASection 68

…upra) but also various decisions of hon'ble high courts i.e. CIT vs. Kabul Chawla (2016) 360 ITR 573 (Del), CIT Vs. Salasar Stock Broking Limited (Calcutta high court) in G.A.No.1929 of 2016 dt.24.08.2016 and CIT Vs. Continental Warehousing Corporation (2015) 374 ITR 64 (Bom) to name a few, indeed support the assessee's case that the impugned proceedings could be taken recourse to only in case of incriminating material to have been found or seized during the course of search. Hon'ble jurisdictional high court's judgment (supra) quoted at Revenue's behest also nowhere holds that such an assessment is valid even in…

ASSISTANT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE3-(4), HYDERABAD vs. ROYAL ENGINEERING, HYDERABAD

In the result, appeal filed by the Revenue is dismissed

ITA 44/HYD/2021[2017-18]Status: DisposedITAT Hyderabad13 Feb 2025AY 2017-18

Bench: Shri Manjunatha G. & Shri K.Narsimha Charyआ.अपी.सं /Ita No.44/Hyd/2021 (निर्धारण वर्ा/Assessment Year: 2017-18) Asst.Commissioner Of Vs. M/S Royal Engineering Income Tax Hyderabad Central Circle-3(4) [Pan : Aatfr9338R] Hyderabad

For Appellant: Shri P.Murali Mohan Rao,ARFor Respondent: Shri Srinath Sadanala, DR
Section 153CSection 68

…upra) but also various decisions of hon’ble high courts i.e. CIT vs. Kabul Chawla (2016) 360 ITR 573 (Del), CIT Vs. Salasar Stock Broking Limited (Calcutta high court) in G.A.No.1929 of 2016 dt.24.08.2016 and CIT Vs. Continental Warehousing Corporation (2015) 374 ITR 64 (Bom) to name a few, indeed support the assessee’s case that the impugned proceedings could be taken recourse to only in case of incriminating material to have been found or seized during the course of search. Hon’ble jurisdictional high court’s judgment (supra) quoted at Revenue’s behest also nowhere holds that such an assessment is valid even in…

ESSEL MINING & INDUSTRIES LIMITED,MUMBAI vs. DY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(4), MUMBAI

In the result, the appeal of the Revenue for assessment year the result, the appeal of the Revenue for assessment year the result, the appeal of the Revenue for assessment year

ITA 1970/MUM/2022[2011-12]Status: DisposedITAT Mumbai31 Jan 2023AY 2011-12

Bench: Shri Aby T Varkey () & Shri Om Prakash Kant () Assessment Year: 2011-12 & Assessment Year: 2012-13 Essel Mining & Industries Ltd., Dy. Cit, Central Circle-1(4), Industry House, 18Th Floor, 10, 9Th Floor, Old Cgo Building, Camac Street, Vs. Mk Road, Kolkata-700017. Mumbai-400020. Pan No. Aaace 6607 L Appellant Respondent Assessment Year: 2011-12 & Assessment Year: 2012-13 Jcit, Central Circle-1(4), M/S Essel Mining & Industries Room No. 902, Pratishtha Ltd., Bhavan, 9Th Floor, Old Cgo Vs. Industry House, 18Th Floor, 10, Building Annexe, Camac Street, Mumbai-400020. Kolkata-700017. Pan No. Aaace 6607 L Appellant Respondent Assessment Year: 2011-12 M/S Essel Mining & Industries Dy. Cit, Central Circle-1(4), Ltd., 9Th Floor, Old Cgo Building, Vs. Industry House, 18Th Floor, 10, Mk Road

For Appellant: Mr. Yogesh Thar/
Section 132(1)Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E” MUMBAI BEFORE SHRI ABY T VARKEY (JUDICIAL MEMBER) AND SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) Assessment Year: 2011-12 & Assessment Year: 2012-13 Essel Mining & Industries Ltd., Dy. CIT, Central Circle-1(4), Industry House, 18th floor, 10, 9th floor, Old CGO Building, Camac Street, Vs. MK Road, Kolkata-700017. Mumbai-400020. PAN No. AAACE 6607 L Appellant Respondent Assessment Year: 2011-12 & Assessment Year: 2012-13 JCIT, Central Circle-1(4), M/s Essel Mining & Industries Room No. 902, Pratishtha Ltd., Bhavan, 9th Floor, Old CGO Vs. Industry House, 18th floo…

ESSEL MINING & INDUSTRIES LIMITED,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX - CENTRAL CIRCLE 1(4), MUMBAI

In the result, the appeal of the Revenue for assessment year the result, the appeal of the Revenue for assessment year the result, the appeal of the Revenue for assessment year

ITA 1020/MUM/2018[2011-12]Status: DisposedITAT Mumbai31 Jan 2023AY 2011-12

Bench: Shri Aby T Varkey () & Shri Om Prakash Kant () Assessment Year: 2011-12 & Assessment Year: 2012-13 Essel Mining & Industries Ltd., Dy. Cit, Central Circle-1(4), Industry House, 18Th Floor, 10, 9Th Floor, Old Cgo Building, Camac Street, Vs. Mk Road, Kolkata-700017. Mumbai-400020. Pan No. Aaace 6607 L Appellant Respondent Assessment Year: 2011-12 & Assessment Year: 2012-13 Jcit, Central Circle-1(4), M/S Essel Mining & Industries Room No. 902, Pratishtha Ltd., Bhavan, 9Th Floor, Old Cgo Vs. Industry House, 18Th Floor, 10, Building Annexe, Camac Street, Mumbai-400020. Kolkata-700017. Pan No. Aaace 6607 L Appellant Respondent Assessment Year: 2011-12 M/S Essel Mining & Industries Dy. Cit, Central Circle-1(4), Ltd., 9Th Floor, Old Cgo Building, Vs. Industry House, 18Th Floor, 10, Mk Road

For Appellant: Mr. Yogesh Thar/
Section 132(1)Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E” MUMBAI BEFORE SHRI ABY T VARKEY (JUDICIAL MEMBER) AND SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) Assessment Year: 2011-12 & Assessment Year: 2012-13 Essel Mining & Industries Ltd., Dy. CIT, Central Circle-1(4), Industry House, 18th floor, 10, 9th floor, Old CGO Building, Camac Street, Vs. MK Road, Kolkata-700017. Mumbai-400020. PAN No. AAACE 6607 L Appellant Respondent Assessment Year: 2011-12 & Assessment Year: 2012-13 JCIT, Central Circle-1(4), M/s Essel Mining & Industries Room No. 902, Pratishtha Ltd., Bhavan, 9th Floor, Old CGO Vs. Industry House, 18th floo…

DCIT- CC 6 (4), MUMBAI vs. SHRI SAMEER GEHLAUT, MUMBAI

In the result, appeal of the Revenue is stands dismissed

ITA 1431/MUM/2022[2013-14]Status: DisposedITAT Mumbai13 Jan 2023AY 2013-14
For Appellant: Shri K.GopalFor Respondent: Smt Riddhi Mishra (CIT DR)
Section 143(3)Section 153ASection 153CSection 54

…the assessee, no addition/disallowance could have been made by the AO without the aid of incriminating materials found during search and cited the decision of the Hon’ble Bombay High Court in the case of M/s. Continental Warehouse Corporation Ltd reported in 374 ITR 64 (Mumbai) as well as the Hon’ble Supreme Court decision in the case of CIT vs Singhad Technical education society (Civil appeal no. 11080 of 2017). The Ld.CIT(A) after hearing the assessee and taking note of the facts of the case of assessee held that relevant assessment year being is AY 2013-14 was not pending before AO on the date of search and s…

ACIT-CC-2, CHANDIGARH vs. SHRI SUBHASH GOYAL, PARWANOO

In the result, the appeal of the Revenue stands dismissed

ITA 99/CHANDI/2020[2010-11]Status: DisposedITAT Chandigarh30 Dec 2022AY 2010-11

Bench: Shri Sanjay Garg & Shri Vikram Singh Yadav

Section 132Section 143(3)Section 153ASection 153A(1)(b)

…no additions can be made in an assessment framed u/s 153A of the Act of Act. The Ld. CIT(A) in this respect has relied on the various judicial decisions including the decision of the Hon'ble Bombay High Court in the case of “All Cargo Global Logistics Ltd.” 120 DTR 89 and of the Delhi High Court in the case of “CIT Vs. Kabul Chawla” 234 Taxman 300 ( Delhi) and in “Principal CIT Vs. Meeta Gutgutia Prop M/s Ferns ‘N’ Petals”, ITA 306/2017 and others decided vide order dated 25.5.2017. 4. The ld. DR has been fair enough to admit that the additions in this case have not been made on the basis of any incriminatin…

ORBIT VENTURES,HYDERABAD vs. DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-3(4), HYDERABAD

In the result, the appeal of Revenue in ITA

ITA 9/HYD/2021[2011-12]Status: DisposedITAT Hyderabad17 Oct 2022AY 2011-12

Bench: Before Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Shri P. Murali Mohan Rao, C.AFor Respondent: Shri M. Satish – CIT-DR
Section 143(3)Section 153CSection 234ASection 271(1)(c)

…upra) but also various decisions of hon'ble high courts i.e. CIT vs. Kabul Chawla (2016) 360 ITR 573 (Del), CIT Vs. Salasar Stock Broking Limited (Calcutta, high court) inG.A.N0.1929 of 2016 dt.24.08.2016 and CIT vs. Continental Warehousing Corporation (2015) 374 ITR 64 (Bom) to name a few, indeed support the assessee's case that the impugned proceedings could be taken recourse to only in case of incriminating material to have been found or seized during the course of search. Hon'ble jurisdictional high court's judgment (supra) quoted at Revenue's behest also nowhere holds that such an assessment is valid even in…

ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-3(4), HYDERABAD vs. ORBIT VENTURES, HYDERABAD

In the result, the appeal of Revenue in ITA

ITA 36/HYD/2021[2017-18]Status: DisposedITAT Hyderabad17 Oct 2022AY 2017-18

Bench: Before Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Shri P. Murali Mohan Rao, C.AFor Respondent: Shri M. Satish – CIT-DR
Section 143(3)Section 153CSection 234ASection 271(1)(c)

…upra) but also various decisions of hon'ble high courts i.e. CIT vs. Kabul Chawla (2016) 360 ITR 573 (Del), CIT Vs. Salasar Stock Broking Limited (Calcutta, high court) inG.A.N0.1929 of 2016 dt.24.08.2016 and CIT vs. Continental Warehousing Corporation (2015) 374 ITR 64 (Bom) to name a few, indeed support the assessee's case that the impugned proceedings could be taken recourse to only in case of incriminating material to have been found or seized during the course of search. Hon'ble jurisdictional high court's judgment (supra) quoted at Revenue's behest also nowhere holds that such an assessment is valid even in…

ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE 3(4), HYDERABAD vs. ORBIT VENTURES, HYDERABAD

In the result, the appeal of Revenue in ITA

ITA 35/HYD/2021[2012-13]Status: DisposedITAT Hyderabad17 Oct 2022AY 2012-13

Bench: Before Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Shri P. Murali Mohan Rao, C.AFor Respondent: Shri M. Satish – CIT-DR
Section 143(3)Section 153CSection 234ASection 271(1)(c)

…upra) but also various decisions of hon'ble high courts i.e. CIT vs. Kabul Chawla (2016) 360 ITR 573 (Del), CIT Vs. Salasar Stock Broking Limited (Calcutta, high court) inG.A.N0.1929 of 2016 dt.24.08.2016 and CIT vs. Continental Warehousing Corporation (2015) 374 ITR 64 (Bom) to name a few, indeed support the assessee's case that the impugned proceedings could be taken recourse to only in case of incriminating material to have been found or seized during the course of search. Hon'ble jurisdictional high court's judgment (supra) quoted at Revenue's behest also nowhere holds that such an assessment is valid even in…

ASSISTANT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE3-(4), HYDERABAD vs. ORBIT VENTURES, HYDERABAD

In the result, the appeal of Revenue in ITA

ITA 34/HYD/2021[2011-12]Status: DisposedITAT Hyderabad17 Oct 2022AY 2011-12

Bench: Before Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Shri P. Murali Mohan Rao, C.AFor Respondent: Shri M. Satish – CIT-DR
Section 143(3)Section 153CSection 234ASection 271(1)(c)

…upra) but also various decisions of hon'ble high courts i.e. CIT vs. Kabul Chawla (2016) 360 ITR 573 (Del), CIT Vs. Salasar Stock Broking Limited (Calcutta, high court) inG.A.N0.1929 of 2016 dt.24.08.2016 and CIT vs. Continental Warehousing Corporation (2015) 374 ITR 64 (Bom) to name a few, indeed support the assessee's case that the impugned proceedings could be taken recourse to only in case of incriminating material to have been found or seized during the course of search. Hon'ble jurisdictional high court's judgment (supra) quoted at Revenue's behest also nowhere holds that such an assessment is valid even in…

ORBIT VENTURES,HYDERABAD vs. DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-3(4), HYDERABAD

In the result, the appeal of Revenue in ITA

ITA 13/HYD/2021[2017-18]Status: DisposedITAT Hyderabad17 Oct 2022AY 2017-18

Bench: Before Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Shri P. Murali Mohan Rao, C.AFor Respondent: Shri M. Satish – CIT-DR
Section 143(3)Section 153CSection 234ASection 271(1)(c)

…upra) but also various decisions of hon'ble high courts i.e. CIT vs. Kabul Chawla (2016) 360 ITR 573 (Del), CIT Vs. Salasar Stock Broking Limited (Calcutta, high court) inG.A.N0.1929 of 2016 dt.24.08.2016 and CIT vs. Continental Warehousing Corporation (2015) 374 ITR 64 (Bom) to name a few, indeed support the assessee's case that the impugned proceedings could be taken recourse to only in case of incriminating material to have been found or seized during the course of search. Hon'ble jurisdictional high court's judgment (supra) quoted at Revenue's behest also nowhere holds that such an assessment is valid even in…

ORBIT VENTURES,HYDERABAD vs. DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-3(4), HYDERABAD

In the result, the appeal of Revenue in ITA

ITA 10/HYD/2021[2012-13]Status: DisposedITAT Hyderabad17 Oct 2022AY 2012-13

Bench: Before Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Shri P. Murali Mohan Rao, C.AFor Respondent: Shri M. Satish – CIT-DR
Section 143(3)Section 153CSection 234ASection 271(1)(c)

…upra) but also various decisions of hon'ble high courts i.e. CIT vs. Kabul Chawla (2016) 360 ITR 573 (Del), CIT Vs. Salasar Stock Broking Limited (Calcutta, high court) inG.A.N0.1929 of 2016 dt.24.08.2016 and CIT vs. Continental Warehousing Corporation (2015) 374 ITR 64 (Bom) to name a few, indeed support the assessee's case that the impugned proceedings could be taken recourse to only in case of incriminating material to have been found or seized during the course of search. Hon'ble jurisdictional high court's judgment (supra) quoted at Revenue's behest also nowhere holds that such an assessment is valid even in…

ACIT CENTTRAL -2 INDORE, INDORE vs. M/S KALYAN TOLL INFRASTRUCTURE LTD, INDORE

Accordingly ground no. 2 of the cross objection stands allowed

ITA 13/IND/2021[2013-14]Status: DisposedITAT Indore11 Mar 2022AY 2013-14

Bench: Shri Mahavir Prasad & Shri Manish Boradvirtual Hearing Assessment Year:2013-14 Dcit Central-2, M/S Kalyan Toll Infrastructure Indore Ltd., Indore बनाम/ (Appellant) (Respondent ) Vs. P.A. No.Aacck1840M

Section 132Section 139Section 153ASection 68

…ourable High Courts, some of which are cited below. i) Hon’ble Delhi High Court in the case of Commissioner of Income Tax vs. Kabul Chawla (2016) 380 ITR 573 (Del) ii) Hon’ble Bombay High Court in the case of CIT Vs. Continental Warehousing Corporation (2015) 120 DTR 89 (Bom) iii) Mumbai ITAT Special Bench in the case of All Cargo Global Logistics Ltd (2012) 18 ITR 0106 iv) Hon’ble Delhi High Court in the case of Principal Commissioner Of Income- Tax V. Kurele Paper Mills P. LTD. (2016) 380 ITR 571 (Del) v) Hon’ble Calcutta High Court in the case of Pr. CIT-2 v. Salasar Stock Broking Ltd. (ITAT No. 264 of 2016) d…

KRISHNAPATNAM PORT COMPANY LTD., HYDERABAD,HYDERABAD vs. DCIT, CENTRAL CIRCLE-1(1), HYDERABAD, HYDERABAD

ITA 901/HYD/2017[2012-13]Status: DisposedITAT Hyderabad22 Jul 2021AY 2012-13

Bench: Shri S.S. Godara & Shri L. P. Sahu(Through Virtual Hearing)

For Appellant: Shri Mohd. AfzalFor Respondent: Shri Danda Srinivas. (D.R.)
Section 143(3)Section 153ASection 153A(1)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD ‘ A ‘ BENCH, HYDERABAD. BEFORE SHRI S.S. GODARA, JUDICIAL MEMBER AND SHRI L. P. SAHU, ACCOUNTANT MEMBER (Through Virtual Hearing) ITA Nos.899 to 901 & 1083 to 1086/Hyd/2017 (Assessment Years : 2010-11 to 2013-14) M/s. Krishnapatnam Port Company Ltd., Hyderabad. PAN AAACK 8657J …..Appellant. Vs. Dy. Commissioner of Income Tax, Central Circle 1(1), Hyderabad. …..Respondent. Appellant By : Shri Mohd. Afzal. Respondent By : Shri Danda Srinivas. (D.R.) Date of Hearing : 19.07.2021. Date of Pronouncement : 22.07.2021. O R D E R Per Shri S.S. Godara, J.M. : The instant b…

KRISHNAPATNAM PORT COMPANY LTD., HYDERABAD,HYDERABAD vs. DCIT, CENTRAL CIRCLE-1(1), HYDERABAD, HYDERABAD

ITA 899/HYD/2017[2010-11]Status: DisposedITAT Hyderabad22 Jul 2021AY 2010-11

Bench: Shri S.S. Godara & Shri L. P. Sahu(Through Virtual Hearing)

For Appellant: Shri Mohd. AfzalFor Respondent: Shri Danda Srinivas. (D.R.)
Section 143(3)Section 153ASection 153A(1)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD ‘ A ‘ BENCH, HYDERABAD. BEFORE SHRI S.S. GODARA, JUDICIAL MEMBER AND SHRI L. P. SAHU, ACCOUNTANT MEMBER (Through Virtual Hearing) ITA Nos.899 to 901 & 1083 to 1086/Hyd/2017 (Assessment Years : 2010-11 to 2013-14) M/s. Krishnapatnam Port Company Ltd., Hyderabad. PAN AAACK 8657J …..Appellant. Vs. Dy. Commissioner of Income Tax, Central Circle 1(1), Hyderabad. …..Respondent. Appellant By : Shri Mohd. Afzal. Respondent By : Shri Danda Srinivas. (D.R.) Date of Hearing : 19.07.2021. Date of Pronouncement : 22.07.2021. O R D E R Per Shri S.S. Godara, J.M. : The instant b…

KRISHNAPATNAM PORT COMPANY LIMITED,HYDERABAD vs. DY. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(1), HYDERABAD

ITA 1085/HYD/2017[2012-13]Status: DisposedITAT Hyderabad22 Jul 2021AY 2012-13

Bench: Shri S.S. Godara & Shri L. P. Sahu(Through Virtual Hearing)

For Appellant: Shri Mohd. AfzalFor Respondent: Shri Danda Srinivas. (D.R.)
Section 143(3)Section 153ASection 153A(1)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD ‘ A ‘ BENCH, HYDERABAD. BEFORE SHRI S.S. GODARA, JUDICIAL MEMBER AND SHRI L. P. SAHU, ACCOUNTANT MEMBER (Through Virtual Hearing) ITA Nos.899 to 901 & 1083 to 1086/Hyd/2017 (Assessment Years : 2010-11 to 2013-14) M/s. Krishnapatnam Port Company Ltd., Hyderabad. PAN AAACK 8657J …..Appellant. Vs. Dy. Commissioner of Income Tax, Central Circle 1(1), Hyderabad. …..Respondent. Appellant By : Shri Mohd. Afzal. Respondent By : Shri Danda Srinivas. (D.R.) Date of Hearing : 19.07.2021. Date of Pronouncement : 22.07.2021. O R D E R Per Shri S.S. Godara, J.M. : The instant b…

SH. KRISHAN KUMAR GOYAL,CHANDIGARH vs. DCIT, CC-1, CHANDIGARH

In the result, both the appeals of the assessee stand allowed

ITA 456/CHANDI/2019[2007-08]Status: DisposedITAT Chandigarh30 Oct 2019AY 2007-08

Bench: Shri Sanjay Garg & Ms. Annapurna Guptaआयकर अपील सं./ Ita No. 226/Chd/2019 "नधा"रण वष" / Assessment Year : 2007-08 The Dcit, Shri Krishan Kumar Goyal, बनाम Central Circle-1, Prop Sagar Enterprise, Chandigarh Scf 153, Sector 26, Grain Market, Chandigarh "थायी लेखा सं./Pan No. Agipk9063H अपीलाथ"/Appellant ""यथ"/Respondent & आयकर अपील सं./ Ita No. 456/Chd/2019 "नधा"रण वष" / Assessment Year : 2007-08 The Dcit, Shri Krishan Kumar Goyal, बनाम Central Circle-1, Prop Sagar Enterprise, Chandigarh Scf 153, Sector 26, Grain Market, Chandigarh "थायी लेखा सं./Pan No. Agipk9063H अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Shri Nikhil Goyal, AdvocateFor Respondent: Sh. Gulshan Raj, CIT DR
Section 139(1)Section 143(1)Section 143(2)Section 143(3)Section 153ASection 68

…zed during search action on the basis of which the assessment was carried out in the case of the assessee u/s 153A of the Act. He, in this respect, has relied upon the decision of the Hon'ble Bombay High Court in the case of “All Cargo Global Logistics Ltd.” 120 DTR 89 and of the Delhi High Court in the case of “CIT Vs. Kabul Chawla” 234 Taxman 300 ( Delhi) and in “Principal CIT Vs. Meeta Gutgutia Prop M/s Ferns ‘N’ Petals”, ITA 306/2017 and others decided vide order dated 25.5.2017. 6. The ld. DR, on the other hand, has submitted that original assessment proceedings were not completed u/s 143(3) of the Act…

SH. KRISHAN KUMAR GOYAL,CHANDIGARH vs. DCIT, CC-1, CHANDIGARH

In the result, both the appeals of the assessee stand allowed

ITA 226/CHANDI/2019[2007-08]Status: DisposedITAT Chandigarh30 Oct 2019AY 2007-08

Bench: Shri Sanjay Garg & Ms. Annapurna Guptaआयकर अपील सं./ Ita No. 226/Chd/2019 "नधा"रण वष" / Assessment Year : 2007-08 The Dcit, Shri Krishan Kumar Goyal, बनाम Central Circle-1, Prop Sagar Enterprise, Chandigarh Scf 153, Sector 26, Grain Market, Chandigarh "थायी लेखा सं./Pan No. Agipk9063H अपीलाथ"/Appellant ""यथ"/Respondent & आयकर अपील सं./ Ita No. 456/Chd/2019 "नधा"रण वष" / Assessment Year : 2007-08 The Dcit, Shri Krishan Kumar Goyal, बनाम Central Circle-1, Prop Sagar Enterprise, Chandigarh Scf 153, Sector 26, Grain Market, Chandigarh "थायी लेखा सं./Pan No. Agipk9063H अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Shri Nikhil Goyal, AdvocateFor Respondent: Sh. Gulshan Raj, CIT DR
Section 139(1)Section 143(1)Section 143(2)Section 143(3)Section 153ASection 68

…zed during search action on the basis of which the assessment was carried out in the case of the assessee u/s 153A of the Act. He, in this respect, has relied upon the decision of the Hon'ble Bombay High Court in the case of “All Cargo Global Logistics Ltd.” 120 DTR 89 and of the Delhi High Court in the case of “CIT Vs. Kabul Chawla” 234 Taxman 300 ( Delhi) and in “Principal CIT Vs. Meeta Gutgutia Prop M/s Ferns ‘N’ Petals”, ITA 306/2017 and others decided vide order dated 25.5.2017. 6. The ld. DR, on the other hand, has submitted that original assessment proceedings were not completed u/s 143(3) of the Act…

M/S RPA DEVELOPERS,LUDHIANA vs. DCIT, CC-III, LUDHIANA

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

ITA 1026/CHANDI/2017[2013-14]Status: DisposedITAT Chandigarh16 Oct 2018AY 2013-14

Bench: Shri Sanjay Garg & Ms. Annapurna Gupta

For Appellant: Sh. Pankaj Bhalla, CAFor Respondent: Smt. Anita Sinha, CIT DR alongwith
Section 132(1)Section 139(1)Section 143(2)Section 153CSection 250(6)Section 3Section 36(1)(iii)Section 72

…ing search action on the basis of which the assessment was opened/carried out in the case of the assessee u/s 153C of the Act. He, in this respect, has relied upon the decision of the Hon'ble Bombay High Court in the case of “All Cargo Global Logistics Ltd.” 120 DTR 89 and of the Delhi High Court in the case of “CIT Vs. Kabul Chawla” 234 Taxman 300 ( Delhi) and in “Principal CIT Vs. Meeta Gutgutia Prop M/s Ferns ‘N’ Petals”, ITA 306/2017 and others decided vide order dated 25.5.2017. 8. The ld. DR on the other hand has submitted that original assessment proceedings were not completed u/s 143(3) of the Act ra…

DCIT CEN CIR 2(1), MUMBAI vs. UNITED STOCK EXCHANGE OF INDIA LTD, MUMBAI

ITA 541/MUM/2017[2009-10]Status: DisposedITAT Mumbai12 Sept 2018AY 2009-10

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./I.T.A. No.541/Mum/2017 (िनधा"रणवष" / Assessment Year: 2009-10) Deputy Commissioner Of Income Tax United Stock Exchange Of India Ltd. (Since Merged With Bse Limited) Central Circle-2(1) बनाम/ 25Th Floor (West Wing), P.J. Towers Room No.804,8Th Floor Vs. Dalal Street, Fort Old Cgo Building, Annex Mumbai-400 001 M.K.Road,Mumbai-400 020 "थायीलेखासं./जीआइआरसं./Pan/Gir No.Aabcu-0464-G (अपीलाथ"/Appellant) (""थ" / Respondent) : & Cross Objection No.103/Mum/2018 (िनधा"रणवष" / Assessment Year: 2009-10) United Stock Exchange Of India Ltd. Deputy Commissioner Of Income (Since Merged With Bse Limited) Tax Central Circle-2(1) बनाम/ 25Th Floor (West Wing), P.J. Towers Room No.804,8Th Floor Vs. Dalal Street, Fort Old Cgo Building, Annex Mumbai-400 001 M.K.Road,Mumbai-400 020 "थायीलेखासं./जीआइआरसं./Pan/Gir No.Aabcu-0464-G (अपीलाथ"/Appellant) (""थ" / Respondent) :

For Appellant: Vijay Mehta, Ld. ARFor Respondent: Vidisha Kalra, Ld. CIT DR
Section 132Section 132(1)Section 132ASection 139Section 143(3)Section 153ASection 153A(1)Section 3

…t, and accordingly, the assessment for this year did not abate in terms of the second proviso to section 153A(1) of the Act. Therefore, the ratio of the judgment of the Hon’ble Bombay High Court in the case of Continental Warehousing Corporation (Nhava Seva) (120 DTR 89) (Bom) is clearly attracted and the impugned additions should not have been made in respect of an unabated assessment which had become final in the absence of any incriminating material having been found in the course of search, qua the impugned addition relating to disallowance of expenses. Thus, I direct the AO to delete the addition of Rs.1,35,…

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