CIT v. Continental Warehousing Corporation (Nhava Sheva) Ltd.

374 ITR 645High Court2015#14 most cited

What is CIT v. Continental Warehousing Corporation (Nhava Sheva) Ltd. authority for?

In Section 153A proceedings, the scope of assessment extends to abated proceedings, enabling an assessee to raise fresh legal claims that could have been made in regular assessment proceedings.

1,823

judgments rely on this decision, according to BharatTax’s citation analysis of 367,514 Indian tax judgments — from 2015 to 2026.

Also referred to as

Continental Warehousing Corporation · Section 153A · scope of 153A assessment · abated proceedings · fresh claims in search assessment · assessee's claims 153A · Section 132 · assessment procedure · search and seizure assessment

Also reported as

58 Taxmann.com 78

Sections most often in play

Section 153ASection 132Section 143(3)Section 147Section 148Section 153CSection 68Section 69A

Issues it is cited on

casus omissussection 158b(b)section 158bb(1)section 153(a)section 153a(1)(b)section 158bbdeemed dividendsection 153(1)section 2(22)section 2(22)(e)section 153a(1)section 132a

Judgments citing CIT v. Continental Warehousing Corporation (Nhava Sheva) Ltd.

Kewal Kohli, New Delhi vs. ACIT, Central Circal-28, New Delhi

In the result, all the three appeals of the assessee in ITA Nos

ITA 56/DEL/2020[2012-13]Status: DisposedITAT Delhi07 Jul 2022AY 2012-13

Bench: Shri N.K. Billaiya & Ms. Astha Chandra

For Appellant: Shri Gautam Jain, AdvFor Respondent: Ms. Aashna Paul, CIT- DR
Section 132Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘C’ BENCH, NEW DELHI BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER, AND MS. ASTHA CHANDRA, JUDICIAL MEMBER ITA No. 54/DEL/2020 [A.Y 2010-11] ITA No. 55/DEL/2020 [A.Y 2011-12] ITA No. 56/DEL/2020 [A.Y 2012-13] Shri Kewal Kohli Vs. The A.C.I.T. D – 210, Ashok Vihar Central Circle -28 Phase – 1, New Delhi New Delhi PAN: AAEPK 9641 F (Applicant) (Respondent) Assessee By : Shri Gautam Jain, Adv Department By : Ms. Aashna Paul, CIT- DR Date of Hearing : 05.07.2022 Date of Pronouncement : 07.07.2022 ORDER PER N.K. BILLAIYA, ACCOUNTANT MEMBER:- The above captioned t…

Kewal Kohli, New Delhi vs. ACIT, Central Circal-28, New Delhi

In the result, all the three appeals of the assessee in ITA Nos

ITA 55/DEL/2020[2011-12]Status: DisposedITAT Delhi07 Jul 2022AY 2011-12

Bench: Shri N.K. Billaiya & Ms. Astha Chandra

For Appellant: Shri Gautam Jain, AdvFor Respondent: Ms. Aashna Paul, CIT- DR
Section 132Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘C’ BENCH, NEW DELHI BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER, AND MS. ASTHA CHANDRA, JUDICIAL MEMBER ITA No. 54/DEL/2020 [A.Y 2010-11] ITA No. 55/DEL/2020 [A.Y 2011-12] ITA No. 56/DEL/2020 [A.Y 2012-13] Shri Kewal Kohli Vs. The A.C.I.T. D – 210, Ashok Vihar Central Circle -28 Phase – 1, New Delhi New Delhi PAN: AAEPK 9641 F (Applicant) (Respondent) Assessee By : Shri Gautam Jain, Adv Department By : Ms. Aashna Paul, CIT- DR Date of Hearing : 05.07.2022 Date of Pronouncement : 07.07.2022 ORDER PER N.K. BILLAIYA, ACCOUNTANT MEMBER:- The above captioned t…

Kewal Kohli, New Delhi vs. ACIT, Central Circal-28, New Delhi

In the result, all the three appeals of the assessee in ITA Nos

ITA 54/DEL/2020[2010-11]Status: DisposedITAT Delhi07 Jul 2022AY 2010-11

Bench: Shri N.K. Billaiya & Ms. Astha Chandra

For Appellant: Shri Gautam Jain, AdvFor Respondent: Ms. Aashna Paul, CIT- DR
Section 132Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘C’ BENCH, NEW DELHI BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER, AND MS. ASTHA CHANDRA, JUDICIAL MEMBER ITA No. 54/DEL/2020 [A.Y 2010-11] ITA No. 55/DEL/2020 [A.Y 2011-12] ITA No. 56/DEL/2020 [A.Y 2012-13] Shri Kewal Kohli Vs. The A.C.I.T. D – 210, Ashok Vihar Central Circle -28 Phase – 1, New Delhi New Delhi PAN: AAEPK 9641 F (Applicant) (Respondent) Assessee By : Shri Gautam Jain, Adv Department By : Ms. Aashna Paul, CIT- DR Date of Hearing : 05.07.2022 Date of Pronouncement : 07.07.2022 ORDER PER N.K. BILLAIYA, ACCOUNTANT MEMBER:- The above captioned t…

V.Natarajan, Rasipuram vs. ACIT Central Circle, Salem

In the result, the appeals of the assessee are allowed

ITA 466/CHNY/2021[2014-15]Status: DisposedITAT Chennai06 Jul 2022AY 2014-15

Bench: Shri Mahavir Singhand Shri G. Manjunatha

For Appellant: Shri T.S. Lakshmi Venkatraman, F.C.A ""For Respondent: Shri M. Rajan,CIT
Section 153ASection 15ASection 263

…ents cannot be disturbed in the assessment framed u/s.153A of the Income Tax Act, 1961. This legal proposition is supported by plethora of decisions, including decision of the Hon’ble Bombay High Court in the case of CIT Vs.Continental Warehousing Corporation 374 ITR 645 (Bom), the Hon’ble Delhi High Court in the case of CIT Vs. Kabul Chawla 380 ITR 573(Del) and the Hon’ble High Court of Gujarat in the case of PCIT Vs. Dipak Jashvanthalapunchal 397 ITR 153 (Guj). Further, the Hon'ble Supreme Court has dismissed SLP filed by the Revenue against order of the Hon’ble Delhi High Court in the case of PCIT Vs.Meeta Gut…

V.Natarajan, Rasipuram vs. ACIT Central Circle, Salem

In the result, the appeals of the assessee are allowed

ITA 465/CHNY/2021[2013-14]Status: DisposedITAT Chennai06 Jul 2022AY 2013-14

Bench: Shri Mahavir Singhand Shri G. Manjunatha

For Appellant: Shri T.S. Lakshmi Venkatraman, F.C.A ""For Respondent: Shri M. Rajan,CIT
Section 153ASection 15ASection 263

…ents cannot be disturbed in the assessment framed u/s.153A of the Income Tax Act, 1961. This legal proposition is supported by plethora of decisions, including decision of the Hon’ble Bombay High Court in the case of CIT Vs.Continental Warehousing Corporation 374 ITR 645 (Bom), the Hon’ble Delhi High Court in the case of CIT Vs. Kabul Chawla 380 ITR 573(Del) and the Hon’ble High Court of Gujarat in the case of PCIT Vs. Dipak Jashvanthalapunchal 397 ITR 153 (Guj). Further, the Hon'ble Supreme Court has dismissed SLP filed by the Revenue against order of the Hon’ble Delhi High Court in the case of PCIT Vs.Meeta Gut…

V.Natarajan, Rasipuram vs. ACIT Central Circle, Salem

In the result, the appeals of the assessee are allowed

ITA 464/CHNY/2021[2012-13]Status: DisposedITAT Chennai06 Jul 2022AY 2012-13

Bench: Shri Mahavir Singhand Shri G. Manjunatha

For Appellant: Shri T.S. Lakshmi Venkatraman, F.C.A ""For Respondent: Shri M. Rajan,CIT
Section 153ASection 15ASection 263

…ents cannot be disturbed in the assessment framed u/s.153A of the Income Tax Act, 1961. This legal proposition is supported by plethora of decisions, including decision of the Hon’ble Bombay High Court in the case of CIT Vs.Continental Warehousing Corporation 374 ITR 645 (Bom), the Hon’ble Delhi High Court in the case of CIT Vs. Kabul Chawla 380 ITR 573(Del) and the Hon’ble High Court of Gujarat in the case of PCIT Vs. Dipak Jashvanthalapunchal 397 ITR 153 (Guj). Further, the Hon'ble Supreme Court has dismissed SLP filed by the Revenue against order of the Hon’ble Delhi High Court in the case of PCIT Vs.Meeta Gut…

V.Natarajan, Rasipuram vs. ACIT Central Circle, Salem

In the result, the appeals of the assessee are allowed

ITA 463/CHNY/2021[2011-12]Status: DisposedITAT Chennai06 Jul 2022AY 2011-12

Bench: Shri Mahavir Singhand Shri G. Manjunatha

For Appellant: Shri T.S. Lakshmi Venkatraman, F.C.A ""For Respondent: Shri M. Rajan,CIT
Section 153ASection 15ASection 263

…ents cannot be disturbed in the assessment framed u/s.153A of the Income Tax Act, 1961. This legal proposition is supported by plethora of decisions, including decision of the Hon’ble Bombay High Court in the case of CIT Vs.Continental Warehousing Corporation 374 ITR 645 (Bom), the Hon’ble Delhi High Court in the case of CIT Vs. Kabul Chawla 380 ITR 573(Del) and the Hon’ble High Court of Gujarat in the case of PCIT Vs. Dipak Jashvanthalapunchal 397 ITR 153 (Guj). Further, the Hon'ble Supreme Court has dismissed SLP filed by the Revenue against order of the Hon’ble Delhi High Court in the case of PCIT Vs.Meeta Gut…

ACIT, Central Cir-3(4), Chennai vs. Sukumar Reddy, Chennai

In the result, the appeal of the Revenue in I

ITA 3438/CHNY/2018[2006-07]Status: DisposedITAT Chennai06 Jul 2022AY 2006-07

Bench: Shri Mahavir Singhand Shri G. Manjunatha

For Appellant: Mr. M. Rajan, CITFor Respondent: Mr. V. Naga Prasad, Advocate
Section 132Section 143CSection 153ASection 153CSection 153C(1)Section 158D

…exercised redundantly, but the same should be exercised if the search reveals any incriminating material. Hon’ble Bombay High Court in the case of Commissioner of Income Tax Vs. Continental Warehousing Corporation (Nhava Sheva) Limited reported in [2015] 374 ITR 645 (Bom) has laid the same proposition. Further, we are of the view that the assessment has to be made u/s.153A of the Act only on the :: 7 :: I.T.A. No.3438/Chny/2018 basis of the seized material. This view is also found by the Hon’ble Delhi High Court in the case of the Commissioner of Income Tax Vs. Kabul Chawla reported in [2016] 380 ITR 573…

Smt. Bimla Devi, Chennai vs. DCIT, Central Circle - 3(2), Chennai

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

ITA 3266/CHNY/2019[2012-13]Status: DisposedITAT Chennai01 Jul 2022AY 2012-13

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. No. 3263/Chny/2019 िनधा"रण वष"/Assessment Year:2011-12 Smt. Rita Agarwal, The Deputy Commissioner Of 4D, Heritage Apartments, Orms Road, Vs. Income Tax, Kilapauk, Chennai 600 010. Central Circle 3(2), [Pan:Aagpr4368A] Chennai. (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No. 3264/Chny/2019 िनधा"रण वष"/Assessment Year:2011-12 Shri Pankaj Agarwal, Vs. The Deputy Commissioner Of 4E, Heritage Apartments, Orms Road, Income Tax, Kilapauk, Chennai 600 010. Central Circle 3(2), [Pan:Aflpa1767N] Chennai. (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No. 3265/Chny/2019 िनधा"रण वष"/Assessment Year:2011-12 Smt. Shobha Agarwal, The Deputy Commissioner Of 4E, Heritage Apartments, Orms Road, Vs. Income Tax, Kilapauk, Chennai 600 010. Central Circle 3(2), [Pan:Aaxpc8430H] Chennai. (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No. 3266/Chny/2019 िनधा"रण वष"/Assessment Year:2012-13 Smt. Bimla Devi, The Deputy Commissioner Of 4E, Heritage Apartments, Orms Road, Vs. Income Tax, Kilapauk, Chennai 600 010. Central Circle 3(2), [Pan:Aadpd8240L] Chennai. (अपीलाथ"/Appellant) (""थ"/Respondent)

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Shri V. Vivekanandan, CIT
Section 132Section 143(2)Section 143(3)Section 153ASection 68

…nsidered as incriminating material. In this regard, the ld. Counsel relied on various judicial pronouncements including the decision of the Hon’ble Bombay High Court in the case of CIT v. M/s. Continental Warehousing Corporation (Nhava Sheva) Ltd. reported in 374 ITR 645. 8. On the other hand, the ld. DR supported the order of the ld. CIT(A) and submitted that there is no merit in the arguments of the ld. Counsel for the assessee that no addition can be made in the absence of incriminating material found during the course of search. It was further submitted that once the search took place, the Assessing Officer i…

Smt. Shobha Agarwal, Chennai vs. DCIT, Central Circle - 3 (2), Chennai

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

ITA 3265/CHNY/2019[2011-12]Status: DisposedITAT Chennai01 Jul 2022AY 2011-12

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. No. 3263/Chny/2019 िनधा"रण वष"/Assessment Year:2011-12 Smt. Rita Agarwal, The Deputy Commissioner Of 4D, Heritage Apartments, Orms Road, Vs. Income Tax, Kilapauk, Chennai 600 010. Central Circle 3(2), [Pan:Aagpr4368A] Chennai. (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No. 3264/Chny/2019 िनधा"रण वष"/Assessment Year:2011-12 Shri Pankaj Agarwal, Vs. The Deputy Commissioner Of 4E, Heritage Apartments, Orms Road, Income Tax, Kilapauk, Chennai 600 010. Central Circle 3(2), [Pan:Aflpa1767N] Chennai. (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No. 3265/Chny/2019 िनधा"रण वष"/Assessment Year:2011-12 Smt. Shobha Agarwal, The Deputy Commissioner Of 4E, Heritage Apartments, Orms Road, Vs. Income Tax, Kilapauk, Chennai 600 010. Central Circle 3(2), [Pan:Aaxpc8430H] Chennai. (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No. 3266/Chny/2019 िनधा"रण वष"/Assessment Year:2012-13 Smt. Bimla Devi, The Deputy Commissioner Of 4E, Heritage Apartments, Orms Road, Vs. Income Tax, Kilapauk, Chennai 600 010. Central Circle 3(2), [Pan:Aadpd8240L] Chennai. (अपीलाथ"/Appellant) (""थ"/Respondent)

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Shri V. Vivekanandan, CIT
Section 132Section 143(2)Section 143(3)Section 153ASection 68

…nsidered as incriminating material. In this regard, the ld. Counsel relied on various judicial pronouncements including the decision of the Hon’ble Bombay High Court in the case of CIT v. M/s. Continental Warehousing Corporation (Nhava Sheva) Ltd. reported in 374 ITR 645. 8. On the other hand, the ld. DR supported the order of the ld. CIT(A) and submitted that there is no merit in the arguments of the ld. Counsel for the assessee that no addition can be made in the absence of incriminating material found during the course of search. It was further submitted that once the search took place, the Assessing Officer i…

Shri Pankaj Agarwal, Chennai vs. DCIT, Central Circle, Chennai

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

ITA 3264/CHNY/2019[2011-12]Status: DisposedITAT Chennai01 Jul 2022AY 2011-12

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. No. 3263/Chny/2019 िनधा"रण वष"/Assessment Year:2011-12 Smt. Rita Agarwal, The Deputy Commissioner Of 4D, Heritage Apartments, Orms Road, Vs. Income Tax, Kilapauk, Chennai 600 010. Central Circle 3(2), [Pan:Aagpr4368A] Chennai. (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No. 3264/Chny/2019 िनधा"रण वष"/Assessment Year:2011-12 Shri Pankaj Agarwal, Vs. The Deputy Commissioner Of 4E, Heritage Apartments, Orms Road, Income Tax, Kilapauk, Chennai 600 010. Central Circle 3(2), [Pan:Aflpa1767N] Chennai. (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No. 3265/Chny/2019 िनधा"रण वष"/Assessment Year:2011-12 Smt. Shobha Agarwal, The Deputy Commissioner Of 4E, Heritage Apartments, Orms Road, Vs. Income Tax, Kilapauk, Chennai 600 010. Central Circle 3(2), [Pan:Aaxpc8430H] Chennai. (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No. 3266/Chny/2019 िनधा"रण वष"/Assessment Year:2012-13 Smt. Bimla Devi, The Deputy Commissioner Of 4E, Heritage Apartments, Orms Road, Vs. Income Tax, Kilapauk, Chennai 600 010. Central Circle 3(2), [Pan:Aadpd8240L] Chennai. (अपीलाथ"/Appellant) (""थ"/Respondent)

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Shri V. Vivekanandan, CIT
Section 132Section 143(2)Section 143(3)Section 153ASection 68

…nsidered as incriminating material. In this regard, the ld. Counsel relied on various judicial pronouncements including the decision of the Hon’ble Bombay High Court in the case of CIT v. M/s. Continental Warehousing Corporation (Nhava Sheva) Ltd. reported in 374 ITR 645. 8. On the other hand, the ld. DR supported the order of the ld. CIT(A) and submitted that there is no merit in the arguments of the ld. Counsel for the assessee that no addition can be made in the absence of incriminating material found during the course of search. It was further submitted that once the search took place, the Assessing Officer i…

Smt. Rita Agarwal, Chennai vs. DCIT, Central Circle - 3 (2), Chennai

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

ITA 3263/CHNY/2019[2011-12]Status: DisposedITAT Chennai01 Jul 2022AY 2011-12

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. No. 3263/Chny/2019 िनधा"रण वष"/Assessment Year:2011-12 Smt. Rita Agarwal, The Deputy Commissioner Of 4D, Heritage Apartments, Orms Road, Vs. Income Tax, Kilapauk, Chennai 600 010. Central Circle 3(2), [Pan:Aagpr4368A] Chennai. (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No. 3264/Chny/2019 िनधा"रण वष"/Assessment Year:2011-12 Shri Pankaj Agarwal, Vs. The Deputy Commissioner Of 4E, Heritage Apartments, Orms Road, Income Tax, Kilapauk, Chennai 600 010. Central Circle 3(2), [Pan:Aflpa1767N] Chennai. (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No. 3265/Chny/2019 िनधा"रण वष"/Assessment Year:2011-12 Smt. Shobha Agarwal, The Deputy Commissioner Of 4E, Heritage Apartments, Orms Road, Vs. Income Tax, Kilapauk, Chennai 600 010. Central Circle 3(2), [Pan:Aaxpc8430H] Chennai. (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./I.T.A. No. 3266/Chny/2019 िनधा"रण वष"/Assessment Year:2012-13 Smt. Bimla Devi, The Deputy Commissioner Of 4E, Heritage Apartments, Orms Road, Vs. Income Tax, Kilapauk, Chennai 600 010. Central Circle 3(2), [Pan:Aadpd8240L] Chennai. (अपीलाथ"/Appellant) (""थ"/Respondent)

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Shri V. Vivekanandan, CIT
Section 132Section 143(2)Section 143(3)Section 153ASection 68

…nsidered as incriminating material. In this regard, the ld. Counsel relied on various judicial pronouncements including the decision of the Hon’ble Bombay High Court in the case of CIT v. M/s. Continental Warehousing Corporation (Nhava Sheva) Ltd. reported in 374 ITR 645. 8. On the other hand, the ld. DR supported the order of the ld. CIT(A) and submitted that there is no merit in the arguments of the ld. Counsel for the assessee that no addition can be made in the absence of incriminating material found during the course of search. It was further submitted that once the search took place, the Assessing Officer i…

DCIT, Central Circle, Ajmer vs. M/S Silvertoss Commodities Pvt. Ltd., Kolkata

The appeals of the revenue stand dismissed and the cross objections of the assessee are partly allowed

ITA 86/JPR/2022[2012-13]Status: DisposedITAT Jaipur30 Jun 2022AY 2012-13

…found during the course of search or requisition of documents."' 60. In Kabul Chawla (supra), the Court also took note of the decision of the Bombay High Court in CIT v. Continental Warehousing Corpn (Nhava Sheva) Ltd. [2015] 58 taxmann.com 78/232 Taxman 270/374 ITR 645 (Bom.) which accepted the plea that if no incriminating material was found during the course of search in respect of an issue, then no additions in respect of any issue can be made to the assessment under Section 153A and 153C of the Act. The legal position was thereafter summarized in Kabul Chawla (supra) as under: "37. On a conspectus of Sectio…

DCIT CC 8(1), Mumbai vs. Shri. Suresh Gurubuxsing Wadhwa, Navi Mumbai

In the result, all the appeals filed by the Revenue stand dismissed

ITA 78/MUM/2020[2012-13]Status: DisposedITAT Mumbai24 Jun 2022AY 2012-13

Bench: Shri Pavan Kumar Gadale & Shri Amarjit Singh

For Appellant: Mani JainFor Respondent: Amol B. Kirtane
Section 132Section 132(4)Section 153Section 68

…uring the course of the assessment proceedings or the remand proceedings, despite being provided with several opportunities. The ld. CIT(A) has also referred the decision of Hon’ble Bombay High Court in the case of CIT Vs. Continental Warehousing Corporation (374 ITR 645) wherein it is held that the assessment has attained finality, then the A.O while passing the independent assessment u/s 153A of the Act cannot disturbed the assessment/reassessment which has attained finality unless material gathered in the course of proceedings u/s 132 of the Act establish that the relief granted in the finalizedassessment/reas…

DCIT, CC- 8 (1), Mumbai vs. Surinder Anantram Sabhlok, Mumbai

In the result, all the appeals filed by the Revenue stand dismissed

ITA 56/MUM/2020[2011-12]Status: DisposedITAT Mumbai24 Jun 2022AY 2011-12

Bench: Shri Pavan Kumar Gadale & Shri Amarjit Singh

For Appellant: Mani JainFor Respondent: B.K. Bagchi &
Section 132Section 132(4)Section 68

…uring the course of the assessment proceedings or the remand proceedings, despite being provided with several opportunities. The ld. CIT(A) has also referred the decision of Hon’ble Bombay High Court in the case of CIT Vs. Continental Warehousing Corporation (374 ITR 645) wherein it is held that the assessment has attained finality, then the A.O while passing the independent assessment u/s 153A of the Act cannot disturb the assessment/reassessment which has attained finality unless material gathered in the course of proceedings u/s 132 of the Act establish that the relief granted in the finalized assessment/reass…

Hitesh Chhatwal, Mumbai vs. DCIT CC -5(4), Mumbai

In the result, the appeals of the assessee are allowed while for the appeal of the revenue are dismissed

ITA 6418/MUM/2019[2011-12]Status: DisposedITAT Mumbai24 Jun 2022AY 2011-12

Bench: Shri Pavan Kumar Gadale & Shri Amarjit Singh

For Appellant: Mani JainFor Respondent: Vinay Sinha
Section 54F

…the transactions of sale of shares of Ken Financial Services Ltd. were also examined The ld. AR in defence of his arguments relied heavily on the decision of the Hon’ble Jurisdictional High Court in the case of Continental Warehousing Corporation (Nhava Seva)(374 ITR 645) . The ld. AR also relied on the decision of the Shri Vijayrattan Balkrishan Mittal Vs DCIT (ITA No. 3429/Mum/2019) (Mumbai ITAT), wherein it has been held that no disallowance cannot be made in case of no disallowance can be made in case of any incriminating material found during the course of search. The ld. DR, on the other hand, relied heavil…

DCIT Central Circle-3(1), Mumbai vs. Wind World India Ltd., Mumbai

In the result, appeal filed by the assessee in ITA number

ITA 1910/MUM/2019[2014-15]Status: DisposedITAT Mumbai24 Jun 2022AY 2014-15

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: NoneFor Respondent: Ms. Dr. Pallavi Darade, CIT DR
Section 132Section 143(3)Section 144Section 153ASection 243CSection 245DSection 92C

…of the assessee is that in course of the search action, no incriminating evidences were found and the relevant year was a non-abated assessment, therefore as per the decision of the Hon'ble Jurisdictional High Court in the case of All Cargo Global Logistics (374 ITR 645), no additions could have been made. The Hon'ble Supreme Court in the case of P.R. Metrani v. CIT [2006] 287 ITR 209/157 Taxman 325 (SC) has explained the scope of section 132. It has been explained by the Hon'ble Supreme Court that the books of accounts, documents, money, bullion, jewellery or other valuable article or thing and any statements r…

Wind World India Limitead, Mumbai vs. DCIT Central Circle-3(1), Mumbai

In the result, appeal filed by the assessee in ITA number

ITA 1470/MUM/2019[2014-15]Status: DisposedITAT Mumbai24 Jun 2022AY 2014-15

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: NoneFor Respondent: Ms. Dr. Pallavi Darade, CIT DR
Section 132Section 143(3)Section 144Section 153ASection 243CSection 245DSection 92C

…of the assessee is that in course of the search action, no incriminating evidences were found and the relevant year was a non-abated assessment, therefore as per the decision of the Hon'ble Jurisdictional High Court in the case of All Cargo Global Logistics (374 ITR 645), no additions could have been made. The Hon'ble Supreme Court in the case of P.R. Metrani v. CIT [2006] 287 ITR 209/157 Taxman 325 (SC) has explained the scope of section 132. It has been explained by the Hon'ble Supreme Court that the books of accounts, documents, money, bullion, jewellery or other valuable article or thing and any statements r…

Wind World India Limitead, Mumbai vs. DCIT Central Circle-3(1), Mumbai

In the result, appeal filed by the assessee in ITA number

ITA 1469/MUM/2019[2013-14]Status: DisposedITAT Mumbai24 Jun 2022AY 2013-14

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: NoneFor Respondent: Ms. Dr. Pallavi Darade, CIT DR
Section 132Section 143(3)Section 144Section 153ASection 243CSection 245DSection 92C

…of the assessee is that in course of the search action, no incriminating evidences were found and the relevant year was a non-abated assessment, therefore as per the decision of the Hon'ble Jurisdictional High Court in the case of All Cargo Global Logistics (374 ITR 645), no additions could have been made. The Hon'ble Supreme Court in the case of P.R. Metrani v. CIT [2006] 287 ITR 209/157 Taxman 325 (SC) has explained the scope of section 132. It has been explained by the Hon'ble Supreme Court that the books of accounts, documents, money, bullion, jewellery or other valuable article or thing and any statements r…

Wind World India Limited, Mumbai vs. DCIT Central Circle 3 (1), Mumbai

In the result, appeal filed by the assessee in ITA number

ITA 1468/MUM/2019[2012-13]Status: DisposedITAT Mumbai24 Jun 2022AY 2012-13

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: NoneFor Respondent: Ms. Dr. Pallavi Darade, CIT DR
Section 132Section 143(3)Section 144Section 153ASection 243CSection 245DSection 92C

…of the assessee is that in course of the search action, no incriminating evidences were found and the relevant year was a non-abated assessment, therefore as per the decision of the Hon'ble Jurisdictional High Court in the case of All Cargo Global Logistics (374 ITR 645), no additions could have been made. The Hon'ble Supreme Court in the case of P.R. Metrani v. CIT [2006] 287 ITR 209/157 Taxman 325 (SC) has explained the scope of section 132. It has been explained by the Hon'ble Supreme Court that the books of accounts, documents, money, bullion, jewellery or other valuable article or thing and any statements r…