CIT v. Deepak Kumar Agarwal

398 ITR 586High Court2017#936 most cited

What is CIT v. Deepak Kumar Agarwal authority for?

In assessments made under Section 153A following a search, no additions can be sustained unless incriminating material is found during the search proceedings. Additions cannot be based on material gathered post-search or information not related to the search.

114

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2018 to 2025.

Also referred to as

CIT v. Deepak Kumar Agarwal · Section 153A · Section 132 · incriminating material · search assessment · no addition without incriminating material · abatement of assessment · undisclosed income · post-search material · unexplained money · Bombay High Court

Also reported as

86 Taxmann.com 3

Sections most often in play

Section 153ASection 115BBESection 132(4)Section 143(3)Section 132Section 148Section 69ASection 147

Issues it is cited on

section 127(2)abatement of assessmentsection 153(c)third party informationsection 131(1)section 153(a)section 140surrender of incomesummons under section 131paper companysection 158bdsection 156

Judgments citing CIT v. Deepak Kumar Agarwal

DCIT, CC-2(2), Mumbai vs. M/S. Esskay Niryat Corporation Pvt. Ltd., Kutch

In the result, the appeals filed by the revenue stands dismissed

ITA 1905/MUM/2023[2016-17]Status: DisposedITAT Mumbai06 Mar 2024AY 2016-17
For Appellant: Shri Rajiv Khandelwal a/w Shri GaganFor Respondent: Shri Biswanath Das, CIT –DR &
Section 10ASection 132Section 142(1)Section 143(3)Section 153A

…1 IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI BR BASKARAN, AM & SHRI ABY T. VARKEY, JM आयकर अपीलसं/I.T.A. No. 1905 to 1910/Mum/2023 (निर्धारणवर्ष / Assessment Years: 2016-17 to 2021-22) DCIT, Central circle – 2(2) Old CGO Bldg, 806, 8th Floor, MK Road, Mumbai — 400020. Vs. M/s Esskay Niryat Corp Pvt Ltd., Unit No. 101, 201 & 106, 206 Yamuna SDF Complex, Phase II, Kasez Ghandhidham, Kutch, Gujrat - 370230 स्थायीलेखासं/ . जीआइआरसं/ . PAN/GIR No. : AAFFE2263G (अपीलार्थी/ Appellant) (प्रत्यर्थी / Respondent) Assessee by: Shri Rajiv Khandelwal a/w Shri Gagan Khandelwal Revenue by: Shri Biswanath…

DCIT, Central Circle Ajmer, Ajmer vs. Puja Synthetics Private Limited, Bhilwara

In the result, the appeal of the Revenue is dismissed

ITA 87/JPR/2023[2009-10]Status: DisposedITAT Jaipur09 Nov 2023AY 2009-10

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri Mukesh Soni (Adv.)For Respondent: Shri A.S. Nehra (Addl.CIT)
Section 115JSection 153ASection 263

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 87/JPR/2023 fu/kZkj.k o"kZ@Assessment Years : 2009-10 DCIT, cuke Puja Synthetics Private Limited Vs. Central Circle, A-4, Bhilwara Textile Market, Pur Road, Bhilwara. Ajmer. LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAACP 8449 D vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@Assessee by :Shri Mukesh Soni (Adv.) jktLo dh v…

Deputy Commissiner of Income Tax, Lic Building vs. M/S Gee Vee Developers Pvt. Ltd., Jaipur

In the result, the appeals of the revenue stands dismissed

ITA 267/JPR/2022[2016-17]Status: DisposedITAT Jaipur24 May 2023AY 2016-17

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLEH JAYANTBHAI (Accountant Member)

Section 143(3)

…` आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLEH JAYANTBHAI, AM vk;dj vihy la-@ITA. Nos. 264/JP/2022 fu/kZkj.k o"kZ@Assessment Years : 2016-17 cuke Deputy Commissioner of M/s Rigid Conductors (Raj.) Vs. Income-Tax Pvt. Ltd. Central Circle-03, Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAACR 8880 N vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@C.O. Nos. 13/JP/2022 (Arising out of ITA Nos. 264/JP/20…

Deputy Commissioner of Income Tax, Central Circle-3, Jaipur vs. M/S Vision Estates Pvt. Ltd., Jaipur

In the result, the appeals of the revenue stands dismissed

ITA 266/JPR/2022[2016-17]Status: DisposedITAT Jaipur24 May 2023AY 2016-17

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLEH JAYANTBHAI (Accountant Member)

Section 143(3)

…` आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLEH JAYANTBHAI, AM vk;dj vihy la-@ITA. Nos. 264/JP/2022 fu/kZkj.k o"kZ@Assessment Years : 2016-17 cuke Deputy Commissioner of M/s Rigid Conductors (Raj.) Vs. Income-Tax Pvt. Ltd. Central Circle-03, Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAACR 8880 N vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@C.O. Nos. 13/JP/2022 (Arising out of ITA Nos. 264/JP/20…

Deputy Commissioner of Income-Tax, Central Circle-3, Jaipur vs. M/S Chokhi Dhani Developers Pvt. Ltd., Jaipur

In the result, the appeals of the revenue stands dismissed

ITA 265/JPR/2022[2016-17]Status: DisposedITAT Jaipur24 May 2023AY 2016-17

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLEH JAYANTBHAI (Accountant Member)

Section 143(3)

…` आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLEH JAYANTBHAI, AM vk;dj vihy la-@ITA. Nos. 264/JP/2022 fu/kZkj.k o"kZ@Assessment Years : 2016-17 cuke Deputy Commissioner of M/s Rigid Conductors (Raj.) Vs. Income-Tax Pvt. Ltd. Central Circle-03, Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAACR 8880 N vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@C.O. Nos. 13/JP/2022 (Arising out of ITA Nos. 264/JP/20…

Deputy Commissioner of Income-Tax, Central Circle-3, Jaipur vs. M/S Rigid Conductors (Raj.) Pvt. Ltd., Jaipur

In the result, the appeals of the revenue stands dismissed

ITA 264/JPR/2022[2016-17]Status: DisposedITAT Jaipur24 May 2023AY 2016-17

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLEH JAYANTBHAI (Accountant Member)

Section 143(3)

…` आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLEH JAYANTBHAI, AM vk;dj vihy la-@ITA. Nos. 264/JP/2022 fu/kZkj.k o"kZ@Assessment Years : 2016-17 cuke Deputy Commissioner of M/s Rigid Conductors (Raj.) Vs. Income-Tax Pvt. Ltd. Central Circle-03, Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAACR 8880 N vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@C.O. Nos. 13/JP/2022 (Arising out of ITA Nos. 264/JP/20…

ACIT, Central Circle-2(1), Mumbai vs. M/S Rishabraj Infra Pvt. Ltd, Mumbai

In the result, the appeal filed by the revenue is dismissed

ITA 3246/MUM/2022[2015-16]Status: DisposedITAT Mumbai05 Apr 2023AY 2015-16

Bench: Shri B R Baskaran & Shir Pavan Kumar Gadaleita Nos. 3246/Mum/2022 (A.Y: 2015-16) Acit, C.Circle -2(1), Vs. Rishabraj Infrapvtltd., Old Cgo Bldg, 804, 212, 2Nd Floor, B Wing, 8Th Floor, M.K. Road, Bldg No. 3, Hari Om Mumbai – 400020. Plaza, Mg Road, Boravali (E), Mumbai-400066. Pan/Gir No. : Aadcv2975P Appellant .. Respondent Appellant By : Ms.Riddhi Mishra.Dr Revenue By : Mr.Karan Jain.Ar Date Of Hearing 18.04.2023 Date Of Pronouncement 24.04.2023 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Revenue Has Filed The Appeal Against The Order Of The Commissioner Of Income Tax (Appeals)-48, Mumbai Passed U/Sec 250 Of The Act. The Revenue Has Raised The Following Grounds Of Appeal:

For Appellant: Ms.Riddhi Mishra.DRFor Respondent: Mr.Karan Jain.AR
Section 143(2)Section 143(3)Section 153ASection 153CSection 68

…notice u/s 143(2) had already expired. The Hon'ble Court chose to follow its own decision rendered in CIT Vs. Continental Warehousing 11 Corporation [2015 374 ITR 645]Therefore, this argument would not hold much water which is also fortified by 8mar Agarwal (398 ITR 586 11/09/2017) which held as under: - 20. At the outset, and since heavy reliance is placed by the Revenue on the Supreme Court judgment in Rajesh Jhaveri Stock Brokers (P.) Ltd. (supra), it would be proper to note the facts in the same. 21. There, the Assistant Commissioner of Income Tax challenged the correctness of ITA Nos. 3246Mum/2022 M/s Rish…

M/S. Sriram Power & Steel Pvt. Ltd., Ramgarh vs. Pr. CIT(C), Patna

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

ITA 21/RAN/2021[2011-12]Status: DisposedITAT Ranchi31 Mar 2023AY 2011-12

Bench: Shri Rajesh Kumar & Shri Sonjoy Sarma]

Section 132(1)Section 143(2)Section 143(3)Section 153ASection 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “RANCHI” BENCH: RANCHI VIRTUAL HEARING AT KOLKATA [Before Shri Rajesh Kumar, Accountant Member & Shri Sonjoy Sarma, Judicial Member] I.T.A. Nos. 20 & 21 /RAN/2021 Assessment Years : 2010-11 & 2011-12 M/s Sriram Power & Steel Pvt. Ltd. Vs. PCIT, Central-Patna (PAN: AAFCS 1323 N) Appellant / (अपीलाथ") Respondent / (""यथ") 19.01.2023 Date of Hearing / सुनवाई क" "त"थ Date of Pronouncement / 31.03.2023 आदेश उ"घोषणा क" "त"थ For the Appellant / Shri Devesh Poddar, Advocate "नधा#$रती क" ओर से For the Respondent / Rinku Singh, CITDR Shri Pranov Kr. Koley, Sr.DR राज(व क" ओर से ORDE…

M/S. Sriram Power & Steel Pvt. Ltd., Ramgarh vs. Pr. CIT(C), Patna

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

ITA 20/RAN/2021[2010-11]Status: DisposedITAT Ranchi31 Mar 2023AY 2010-11

Bench: Shri Rajesh Kumar & Shri Sonjoy Sarma]

Section 132(1)Section 143(2)Section 143(3)Section 153ASection 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “RANCHI” BENCH: RANCHI VIRTUAL HEARING AT KOLKATA [Before Shri Rajesh Kumar, Accountant Member & Shri Sonjoy Sarma, Judicial Member] I.T.A. Nos. 20 & 21 /RAN/2021 Assessment Years : 2010-11 & 2011-12 M/s Sriram Power & Steel Pvt. Ltd. Vs. PCIT, Central-Patna (PAN: AAFCS 1323 N) Appellant / (अपीलाथ") Respondent / (""यथ") 19.01.2023 Date of Hearing / सुनवाई क" "त"थ Date of Pronouncement / 31.03.2023 आदेश उ"घोषणा क" "त"थ For the Appellant / Shri Devesh Poddar, Advocate "नधा#$रती क" ओर से For the Respondent / Rinku Singh, CITDR Shri Pranov Kr. Koley, Sr.DR राज(व क" ओर से ORDE…

Dy CIT Cent. Cir 6(4), Mumbai vs. M/S. Airmid Aviation Services Ltd, Mumbai

In the result, appeal by the Revenue is dismissed

ITA 98/MUM/2022[2011-12]Status: DisposedITAT Mumbai17 Feb 2023AY 2011-12

Bench: Shri Vikas Awasthy & Shri Gagan Goyalआअसं. 98/मुं/ 2022 ("न.व. 2011-12) आअसं. 102/मुं/ 2022 ("न.व. 2017-18) आअसं. 1426/मुं/ 2022 ("न.व. 2015-16) Dy. Commissioner Of Income Tax, Central Circle – 6(4), Room No.1925, 19Th Floor, Air India Building, Nariman Point, Mumbai 400 021 ...... अपीलाथ" /Appellant बनाम Vs. Airmid Aviation Services Limited, M-62 & 63, First Floor, Connaught Place, New Delhi -110 001. Pan:Aagca-4214-K ..... ""तवाद"/Respondent अपीलाथ" "वारा/ Appellant By : Smt. Shailja Rai ""तवाद" "वारा/Respondent By : S/Shri K.Gopal & Om Kandalkar सुनवाई क" "त"थ/ Date Of Hearing : 14/02/2023 घोषणा क" "त"थ/ Date Of Pronouncement : 17/02/2023 आदेश/ Order

For Appellant: Smt. Shailja RaiFor Respondent: S/Shri K.Gopal & Om Kandalkar
Section 132Section 153CSection 69Section 69A

…आयकर अपील"य अ"धकरण मुंबई पीठ “ए ”, मुंबई पीठ "ी "वकास अव"थी, "या"यक सद"य एवं "ी भगीरथ माल "बयानी, लेखाकार सद"य के सम" IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “ A ”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI GAGAN GOYAL, ACCOUNTANT MEMBER आअसं. 98/मुं/ 2022 ("न.व. 2011-12) आअसं. 102/मुं/ 2022 ("न.व. 2017-18) आअसं. 1426/मुं/ 2022 ("न.व. 2015-16) Dy. Commissioner of Income Tax, Central Circle – 6(4), Room No.1925, 19th Floor, Air India Building, Nariman Point, Mumbai 400 021 ...... अपीलाथ" /Appellant बनाम Vs. Airmid Aviation Services Limited, M-62 & 63, First Floor, Connaught Place, New…

Dy.CIT Cent. Cir 6(4), Mumbai vs. Airmid Aviation Services Ltd, Mumbai

In the result, appeal by the Revenue is dismissed

ITA 1426/MUM/2022[2015-16]Status: DisposedITAT Mumbai17 Feb 2023AY 2015-16

Bench: Shri Vikas Awasthy & Shri Gagan Goyalआअसं. 98/मुं/ 2022 ("न.व. 2011-12) आअसं. 102/मुं/ 2022 ("न.व. 2017-18) आअसं. 1426/मुं/ 2022 ("न.व. 2015-16) Dy. Commissioner Of Income Tax, Central Circle – 6(4), Room No.1925, 19Th Floor, Air India Building, Nariman Point, Mumbai 400 021 ...... अपीलाथ" /Appellant बनाम Vs. Airmid Aviation Services Limited, M-62 & 63, First Floor, Connaught Place, New Delhi -110 001. Pan:Aagca-4214-K ..... ""तवाद"/Respondent अपीलाथ" "वारा/ Appellant By : Smt. Shailja Rai ""तवाद" "वारा/Respondent By : S/Shri K.Gopal & Om Kandalkar सुनवाई क" "त"थ/ Date Of Hearing : 14/02/2023 घोषणा क" "त"थ/ Date Of Pronouncement : 17/02/2023 आदेश/ Order

For Appellant: Smt. Shailja RaiFor Respondent: S/Shri K.Gopal & Om Kandalkar
Section 132Section 153CSection 69Section 69A

…आयकर अपील"य अ"धकरण मुंबई पीठ “ए ”, मुंबई पीठ "ी "वकास अव"थी, "या"यक सद"य एवं "ी भगीरथ माल "बयानी, लेखाकार सद"य के सम" IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “ A ”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI GAGAN GOYAL, ACCOUNTANT MEMBER आअसं. 98/मुं/ 2022 ("न.व. 2011-12) आअसं. 102/मुं/ 2022 ("न.व. 2017-18) आअसं. 1426/मुं/ 2022 ("न.व. 2015-16) Dy. Commissioner of Income Tax, Central Circle – 6(4), Room No.1925, 19th Floor, Air India Building, Nariman Point, Mumbai 400 021 ...... अपीलाथ" /Appellant बनाम Vs. Airmid Aviation Services Limited, M-62 & 63, First Floor, Connaught Place, New…

Dy.CIT Cent. Cir 6(4), Mumbai vs. Airmid Aviation Services Ltd, Mumbai

In the result, appeal by the Revenue is dismissed

ITA 102/MUM/2022[2017-18]Status: DisposedITAT Mumbai17 Feb 2023AY 2017-18

Bench: Shri Vikas Awasthy & Shri Gagan Goyalआअसं. 98/मुं/ 2022 ("न.व. 2011-12) आअसं. 102/मुं/ 2022 ("न.व. 2017-18) आअसं. 1426/मुं/ 2022 ("न.व. 2015-16) Dy. Commissioner Of Income Tax, Central Circle – 6(4), Room No.1925, 19Th Floor, Air India Building, Nariman Point, Mumbai 400 021 ...... अपीलाथ" /Appellant बनाम Vs. Airmid Aviation Services Limited, M-62 & 63, First Floor, Connaught Place, New Delhi -110 001. Pan:Aagca-4214-K ..... ""तवाद"/Respondent अपीलाथ" "वारा/ Appellant By : Smt. Shailja Rai ""तवाद" "वारा/Respondent By : S/Shri K.Gopal & Om Kandalkar सुनवाई क" "त"थ/ Date Of Hearing : 14/02/2023 घोषणा क" "त"थ/ Date Of Pronouncement : 17/02/2023 आदेश/ Order

For Appellant: Smt. Shailja RaiFor Respondent: S/Shri K.Gopal & Om Kandalkar
Section 132Section 153CSection 69Section 69A

…आयकर अपील"य अ"धकरण मुंबई पीठ “ए ”, मुंबई पीठ "ी "वकास अव"थी, "या"यक सद"य एवं "ी भगीरथ माल "बयानी, लेखाकार सद"य के सम" IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “ A ”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI GAGAN GOYAL, ACCOUNTANT MEMBER आअसं. 98/मुं/ 2022 ("न.व. 2011-12) आअसं. 102/मुं/ 2022 ("न.व. 2017-18) आअसं. 1426/मुं/ 2022 ("न.व. 2015-16) Dy. Commissioner of Income Tax, Central Circle – 6(4), Room No.1925, 19th Floor, Air India Building, Nariman Point, Mumbai 400 021 ...... अपीलाथ" /Appellant बनाम Vs. Airmid Aviation Services Limited, M-62 & 63, First Floor, Connaught Place, New…

ACIT, CC- 2(1), Mumbai vs. Goldmedal Electricals Pvt. Ltd., Karnataka

In the result, the appeal

ITA 2165/MUM/2022[2014-15]Status: DisposedITAT Mumbai29 Nov 2022AY 2014-15

Bench: Shri Om Prakash Kant () & Shri Rahul Chaudhary () Assessment Year: 2014-15 & Assessment Year: 2015-16 & Assessment Year: 2016-17 & Assessment Year: 2017-18 & Assessment Year: 2018-19 & Assessment Year: 2019-2020 Acit, Central Circle-2(1), M/S Goldmedal Electricals Pvt. Ltd., Old Cgo Building, 804, No. 7 G.K. Temple Street, Chickpet Vs. 8Th Floor, M.K. Road, Cross Bengaluru, Mumbai-400020. Karnataka-560 053 Pan No. Aaccg 9397 F Appellant Respondent Revenue By : Mr. Ashok Kumar Kardam, Cit- Dr : Assessee By None Date Of Hearing : 27/10/2022 : Date Of Pronouncement 28/11/2022

For Respondent: Mr. Ashok Kumar Kardam, CIT- DR

…hold much water which is also fortified by subsequent decision of Hon'ble Bombay High Court in CIT V/s Deepak subsequent decision of Hon'ble Bombay High Court in CIT V/s Deepak subsequent decision of Hon'ble Bombay High Court in CIT V/s Deepak Kumar Agarwal (398 ITR 586 11/09/2017) which held as under: Kumar Agarwal (398 ITR 586 11/09/2017) which held as under: Kumar Agarwal (398 ITR 586 11/09/2017) which held as under: - 20. At the outset, and since heavy 20. At the outset, and since heavy reliance is placed by the Revenue reliance is placed by the Revenue on the Supreme Court judgment in Rajesh Jhaveri Stock…

ACIT, CC- 2(1), Mumbai vs. Goldmedal Electricals Pvt. Ltd., Karnataka

In the result, the appeal

ITA 2164/MUM/2022[2015-16]Status: DisposedITAT Mumbai29 Nov 2022AY 2015-16

Bench: Shri Om Prakash Kant () & Shri Rahul Chaudhary () Assessment Year: 2014-15 & Assessment Year: 2015-16 & Assessment Year: 2016-17 & Assessment Year: 2017-18 & Assessment Year: 2018-19 & Assessment Year: 2019-2020 Acit, Central Circle-2(1), M/S Goldmedal Electricals Pvt. Ltd., Old Cgo Building, 804, No. 7 G.K. Temple Street, Chickpet Vs. 8Th Floor, M.K. Road, Cross Bengaluru, Mumbai-400020. Karnataka-560 053 Pan No. Aaccg 9397 F Appellant Respondent Revenue By : Mr. Ashok Kumar Kardam, Cit- Dr : Assessee By None Date Of Hearing : 27/10/2022 : Date Of Pronouncement 28/11/2022

For Respondent: Mr. Ashok Kumar Kardam, CIT- DR

…hold much water which is also fortified by subsequent decision of Hon'ble Bombay High Court in CIT V/s Deepak subsequent decision of Hon'ble Bombay High Court in CIT V/s Deepak subsequent decision of Hon'ble Bombay High Court in CIT V/s Deepak Kumar Agarwal (398 ITR 586 11/09/2017) which held as under: Kumar Agarwal (398 ITR 586 11/09/2017) which held as under: Kumar Agarwal (398 ITR 586 11/09/2017) which held as under: - 20. At the outset, and since heavy 20. At the outset, and since heavy reliance is placed by the Revenue reliance is placed by the Revenue on the Supreme Court judgment in Rajesh Jhaveri Stock…

ACIT, CC- 2(1), Mumbai vs. Goldmedal Electricals Pvt. Ltd., Bengaluru

In the result, the appeal

ITA 2163/MUM/2022[2016-17]Status: DisposedITAT Mumbai29 Nov 2022AY 2016-17

Bench: Shri Om Prakash Kant () & Shri Rahul Chaudhary () Assessment Year: 2014-15 & Assessment Year: 2015-16 & Assessment Year: 2016-17 & Assessment Year: 2017-18 & Assessment Year: 2018-19 & Assessment Year: 2019-2020 Acit, Central Circle-2(1), M/S Goldmedal Electricals Pvt. Ltd., Old Cgo Building, 804, No. 7 G.K. Temple Street, Chickpet Vs. 8Th Floor, M.K. Road, Cross Bengaluru, Mumbai-400020. Karnataka-560 053 Pan No. Aaccg 9397 F Appellant Respondent Revenue By : Mr. Ashok Kumar Kardam, Cit- Dr : Assessee By None Date Of Hearing : 27/10/2022 : Date Of Pronouncement 28/11/2022

For Respondent: Mr. Ashok Kumar Kardam, CIT- DR

…hold much water which is also fortified by subsequent decision of Hon'ble Bombay High Court in CIT V/s Deepak subsequent decision of Hon'ble Bombay High Court in CIT V/s Deepak subsequent decision of Hon'ble Bombay High Court in CIT V/s Deepak Kumar Agarwal (398 ITR 586 11/09/2017) which held as under: Kumar Agarwal (398 ITR 586 11/09/2017) which held as under: Kumar Agarwal (398 ITR 586 11/09/2017) which held as under: - 20. At the outset, and since heavy 20. At the outset, and since heavy reliance is placed by the Revenue reliance is placed by the Revenue on the Supreme Court judgment in Rajesh Jhaveri Stock…

ACIT, CC- 2(1), Mumbai vs. Goldmedal Electricals Pvt. Ltd., Mumbai

In the result, the appeal

ITA 2162/MUM/2022[2017-18]Status: DisposedITAT Mumbai29 Nov 2022AY 2017-18

Bench: Shri Om Prakash Kant () & Shri Rahul Chaudhary () Assessment Year: 2014-15 & Assessment Year: 2015-16 & Assessment Year: 2016-17 & Assessment Year: 2017-18 & Assessment Year: 2018-19 & Assessment Year: 2019-2020 Acit, Central Circle-2(1), M/S Goldmedal Electricals Pvt. Ltd., Old Cgo Building, 804, No. 7 G.K. Temple Street, Chickpet Vs. 8Th Floor, M.K. Road, Cross Bengaluru, Mumbai-400020. Karnataka-560 053 Pan No. Aaccg 9397 F Appellant Respondent Revenue By : Mr. Ashok Kumar Kardam, Cit- Dr : Assessee By None Date Of Hearing : 27/10/2022 : Date Of Pronouncement 28/11/2022

For Respondent: Mr. Ashok Kumar Kardam, CIT- DR

…hold much water which is also fortified by subsequent decision of Hon'ble Bombay High Court in CIT V/s Deepak subsequent decision of Hon'ble Bombay High Court in CIT V/s Deepak subsequent decision of Hon'ble Bombay High Court in CIT V/s Deepak Kumar Agarwal (398 ITR 586 11/09/2017) which held as under: Kumar Agarwal (398 ITR 586 11/09/2017) which held as under: Kumar Agarwal (398 ITR 586 11/09/2017) which held as under: - 20. At the outset, and since heavy 20. At the outset, and since heavy reliance is placed by the Revenue reliance is placed by the Revenue on the Supreme Court judgment in Rajesh Jhaveri Stock…

ACIT. -CC- 2(1), Mumbai vs. Goldmedal Electricals Pvt. Ltd., Karnataka

In the result, the appeal

ITA 2161/MUM/2022[2018-19]Status: DisposedITAT Mumbai29 Nov 2022AY 2018-19

Bench: Shri Om Prakash Kant () & Shri Rahul Chaudhary () Assessment Year: 2014-15 & Assessment Year: 2015-16 & Assessment Year: 2016-17 & Assessment Year: 2017-18 & Assessment Year: 2018-19 & Assessment Year: 2019-2020 Acit, Central Circle-2(1), M/S Goldmedal Electricals Pvt. Ltd., Old Cgo Building, 804, No. 7 G.K. Temple Street, Chickpet Vs. 8Th Floor, M.K. Road, Cross Bengaluru, Mumbai-400020. Karnataka-560 053 Pan No. Aaccg 9397 F Appellant Respondent Revenue By : Mr. Ashok Kumar Kardam, Cit- Dr : Assessee By None Date Of Hearing : 27/10/2022 : Date Of Pronouncement 28/11/2022

For Respondent: Mr. Ashok Kumar Kardam, CIT- DR

…hold much water which is also fortified by subsequent decision of Hon'ble Bombay High Court in CIT V/s Deepak subsequent decision of Hon'ble Bombay High Court in CIT V/s Deepak subsequent decision of Hon'ble Bombay High Court in CIT V/s Deepak Kumar Agarwal (398 ITR 586 11/09/2017) which held as under: Kumar Agarwal (398 ITR 586 11/09/2017) which held as under: Kumar Agarwal (398 ITR 586 11/09/2017) which held as under: - 20. At the outset, and since heavy 20. At the outset, and since heavy reliance is placed by the Revenue reliance is placed by the Revenue on the Supreme Court judgment in Rajesh Jhaveri Stock…

ACIT, CC- 2(1), Mumbai vs. Goldmedal Electricals Pvt. Ltd., Karnataka

In the result, the appeal

ITA 2160/MUM/2022[2019-20]Status: DisposedITAT Mumbai29 Nov 2022AY 2019-20

Bench: Shri Om Prakash Kant () & Shri Rahul Chaudhary () Assessment Year: 2014-15 & Assessment Year: 2015-16 & Assessment Year: 2016-17 & Assessment Year: 2017-18 & Assessment Year: 2018-19 & Assessment Year: 2019-2020 Acit, Central Circle-2(1), M/S Goldmedal Electricals Pvt. Ltd., Old Cgo Building, 804, No. 7 G.K. Temple Street, Chickpet Vs. 8Th Floor, M.K. Road, Cross Bengaluru, Mumbai-400020. Karnataka-560 053 Pan No. Aaccg 9397 F Appellant Respondent Revenue By : Mr. Ashok Kumar Kardam, Cit- Dr : Assessee By None Date Of Hearing : 27/10/2022 : Date Of Pronouncement 28/11/2022

For Respondent: Mr. Ashok Kumar Kardam, CIT- DR

…hold much water which is also fortified by subsequent decision of Hon'ble Bombay High Court in CIT V/s Deepak subsequent decision of Hon'ble Bombay High Court in CIT V/s Deepak subsequent decision of Hon'ble Bombay High Court in CIT V/s Deepak Kumar Agarwal (398 ITR 586 11/09/2017) which held as under: Kumar Agarwal (398 ITR 586 11/09/2017) which held as under: Kumar Agarwal (398 ITR 586 11/09/2017) which held as under: - 20. At the outset, and since heavy 20. At the outset, and since heavy reliance is placed by the Revenue reliance is placed by the Revenue on the Supreme Court judgment in Rajesh Jhaveri Stock…

ACIT, CC-2, Jaipur vs. Mahendra Singh Ratnawat, Jaipur

In the result, the appeals of the Revenue are dismissed and

ITA 31/JPR/2022[2016-17]Status: DisposedITAT Jaipur18 Oct 2022AY 2016-17
For Appellant: Shri S.R. Sharma (C.A.) &For Respondent: Shri Sanjay Dhariwal (CIT) fu/kZkfjrh dh vksj ls@
Section 143Section 153ASection 68

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR MkWa- ,l-lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA. No. 30 & 31/JP/2022 fu/kZkj.k o"kZ@Assessment Years : 2015-16 & 2016-17 cuke The Asstt. Commissioner of Sh. Mahendra Singh Ratnawat Income-tax, Vs. 53, Golimar Garden, Sahkar Central Circle-2, Marg, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AFBPR 0768 Q vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA. No. 322 &…

ACIT, CC-2, Jaipur vs. Mahendra Singh Ratnawat, Jaipur

In the result, the appeals of the Revenue are dismissed and

ITA 30/JPR/2022[2015-16]Status: DisposedITAT Jaipur18 Oct 2022AY 2015-16
For Appellant: Shri S.R. Sharma (C.A.) &For Respondent: Shri Sanjay Dhariwal (CIT) fu/kZkfjrh dh vksj ls@
Section 143Section 153ASection 68

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR MkWa- ,l-lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA. No. 30 & 31/JP/2022 fu/kZkj.k o"kZ@Assessment Years : 2015-16 & 2016-17 cuke The Asstt. Commissioner of Sh. Mahendra Singh Ratnawat Income-tax, Vs. 53, Golimar Garden, Sahkar Central Circle-2, Marg, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AFBPR 0768 Q vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA. No. 322 &…