CIT v. Harjeev Agarwal

241 Taxmann.com 199High Court2016#5476 most cited
21

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2019 to 2024.

Issues it is cited on

section 94section 268asection 158b(b)legal expensessection 158bb(1)section 158bbsection 158bcsection 158bsection 158search assessmentsection 132acapital expenditure

Judgments citing CIT v. Harjeev Agarwal

DCIT, CC-1(3), Kolkata vs. Disha Realcon Pvt. Ltd., Kolkata

In the result, all the captioned appeals of the revenue are dismissed and the Cross Objection of the assessee is allowed

ITA 900/KOL/2024[2014-15]Status: DisposedITAT Kolkata18 Oct 2024AY 2014-15

Bench: Shri Sanjay Garg & Shri Rakesh Mishra

For Appellant: Shri A. K. Tulsiyan, FCAFor Respondent: Shri A. Kundu, CIT, DR
Section 132Section 268A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH KOLKATA BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND SHRI RAKESH MISHRA, ACCOUNTANT MEMBER ITA Nos.896 & 897/Kol/2024 Assessment Years: 2014-15 & 2015-16 & Assessment Year: 2017-18 & Assessment Year: 2019-20 & Assessment Years: 2018-19 DCIT, Central Circle-1(3), Samriddhi Metals Pvt. Ltd. Kolkata. Vs. 4th Floor, 318, lake Town, Block-A, Kolkata-700089. (PAN: AAPCS1201F) (Appellant) (Respondent) & & Assessment Year: 2018-19 & Assessment Year: 2014-15 & Assessment Year: 2015-16 & Assessment Year: 2016-17 & Assessment Year: 2017-18 DCIT, Central Circle-1(3), Sumangal De…

DCIT, CC-1(3), Kolkata vs. Samriddhi Metals Pvt. Ltd., Kolkata

In the result, all the captioned appeals of the revenue are dismissed and the Cross Objection of the assessee is allowed

ITA 899/KOL/2024[2019-20]Status: DisposedITAT Kolkata18 Oct 2024AY 2019-20

Bench: Shri Sanjay Garg & Shri Rakesh Mishra

For Appellant: Shri A. K. Tulsiyan, FCAFor Respondent: Shri A. Kundu, CIT, DR
Section 132Section 268A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH KOLKATA BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND SHRI RAKESH MISHRA, ACCOUNTANT MEMBER ITA Nos.896 & 897/Kol/2024 Assessment Years: 2014-15 & 2015-16 & Assessment Year: 2017-18 & Assessment Year: 2019-20 & Assessment Years: 2018-19 DCIT, Central Circle-1(3), Samriddhi Metals Pvt. Ltd. Kolkata. Vs. 4th Floor, 318, lake Town, Block-A, Kolkata-700089. (PAN: AAPCS1201F) (Appellant) (Respondent) & & Assessment Year: 2018-19 & Assessment Year: 2014-15 & Assessment Year: 2015-16 & Assessment Year: 2016-17 & Assessment Year: 2017-18 DCIT, Central Circle-1(3), Sumangal De…

DCIT, CC-1(3), Kolkata vs. Samriddhi Metals Pvt. Ltd., Kolkata

In the result, all the captioned appeals of the revenue are dismissed and the Cross Objection of the assessee is allowed

ITA 898/KOL/2024[2017-18]Status: DisposedITAT Kolkata18 Oct 2024AY 2017-18

Bench: Shri Sanjay Garg & Shri Rakesh Mishra

For Appellant: Shri A. K. Tulsiyan, FCAFor Respondent: Shri A. Kundu, CIT, DR
Section 132Section 268A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH KOLKATA BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND SHRI RAKESH MISHRA, ACCOUNTANT MEMBER ITA Nos.896 & 897/Kol/2024 Assessment Years: 2014-15 & 2015-16 & Assessment Year: 2017-18 & Assessment Year: 2019-20 & Assessment Years: 2018-19 DCIT, Central Circle-1(3), Samriddhi Metals Pvt. Ltd. Kolkata. Vs. 4th Floor, 318, lake Town, Block-A, Kolkata-700089. (PAN: AAPCS1201F) (Appellant) (Respondent) & & Assessment Year: 2018-19 & Assessment Year: 2014-15 & Assessment Year: 2015-16 & Assessment Year: 2016-17 & Assessment Year: 2017-18 DCIT, Central Circle-1(3), Sumangal De…

DCIT, CC-1(3), Kolkata vs. Samriddhi Metals Pvt. Ltd., Kolkata

In the result, all the captioned appeals of the revenue are dismissed and the Cross Objection of the assessee is allowed

ITA 897/KOL/2024[2015-16]Status: DisposedITAT Kolkata18 Oct 2024AY 2015-16

Bench: Shri Sanjay Garg & Shri Rakesh Mishra

For Appellant: Shri A. K. Tulsiyan, FCAFor Respondent: Shri A. Kundu, CIT, DR
Section 132Section 268A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH KOLKATA BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND SHRI RAKESH MISHRA, ACCOUNTANT MEMBER ITA Nos.896 & 897/Kol/2024 Assessment Years: 2014-15 & 2015-16 & Assessment Year: 2017-18 & Assessment Year: 2019-20 & Assessment Years: 2018-19 DCIT, Central Circle-1(3), Samriddhi Metals Pvt. Ltd. Kolkata. Vs. 4th Floor, 318, lake Town, Block-A, Kolkata-700089. (PAN: AAPCS1201F) (Appellant) (Respondent) & & Assessment Year: 2018-19 & Assessment Year: 2014-15 & Assessment Year: 2015-16 & Assessment Year: 2016-17 & Assessment Year: 2017-18 DCIT, Central Circle-1(3), Sumangal De…

DCIT, CC-1(3), Kolkata vs. Samriddhi Metals Pvt. Ltd., Kolkata

In the result, all the captioned appeals of the revenue are dismissed and the Cross Objection of the assessee is allowed

ITA 896/KOL/2024[2014-15]Status: DisposedITAT Kolkata18 Oct 2024AY 2014-15

Bench: Shri Sanjay Garg & Shri Rakesh Mishra

For Appellant: Shri A. K. Tulsiyan, FCAFor Respondent: Shri A. Kundu, CIT, DR
Section 132Section 268A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH KOLKATA BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND SHRI RAKESH MISHRA, ACCOUNTANT MEMBER ITA Nos.896 & 897/Kol/2024 Assessment Years: 2014-15 & 2015-16 & Assessment Year: 2017-18 & Assessment Year: 2019-20 & Assessment Years: 2018-19 DCIT, Central Circle-1(3), Samriddhi Metals Pvt. Ltd. Kolkata. Vs. 4th Floor, 318, lake Town, Block-A, Kolkata-700089. (PAN: AAPCS1201F) (Appellant) (Respondent) & & Assessment Year: 2018-19 & Assessment Year: 2014-15 & Assessment Year: 2015-16 & Assessment Year: 2016-17 & Assessment Year: 2017-18 DCIT, Central Circle-1(3), Sumangal De…

DCIT, CC-1(3), Kolkata vs. Praful Enterprises Pvt. Ltd., Kolkata

In the result, all the captioned appeals of the revenue are dismissed and the Cross Objection of the assessee is allowed

ITA 894/KOL/2024[2013-14]Status: DisposedITAT Kolkata18 Oct 2024AY 2013-14

Bench: Shri Sanjay Garg & Shri Rakesh Mishra

For Appellant: Shri A. K. Tulsiyan, FCAFor Respondent: Shri A. Kundu, CIT, DR
Section 132Section 268A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH KOLKATA BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND SHRI RAKESH MISHRA, ACCOUNTANT MEMBER ITA Nos.896 & 897/Kol/2024 Assessment Years: 2014-15 & 2015-16 & Assessment Year: 2017-18 & Assessment Year: 2019-20 & Assessment Years: 2018-19 DCIT, Central Circle-1(3), Samriddhi Metals Pvt. Ltd. Kolkata. Vs. 4th Floor, 318, lake Town, Block-A, Kolkata-700089. (PAN: AAPCS1201F) (Appellant) (Respondent) & & Assessment Year: 2018-19 & Assessment Year: 2014-15 & Assessment Year: 2015-16 & Assessment Year: 2016-17 & Assessment Year: 2017-18 DCIT, Central Circle-1(3), Sumangal De…

DCIT, CC-1(3), Kolkata vs. Sumangal Dealmark Pvt. Ltd., Kolkata

In the result, all the captioned appeals of the revenue are dismissed and the Cross Objection of the assessee is allowed

ITA 891/KOL/2024[2017-18]Status: DisposedITAT Kolkata18 Oct 2024AY 2017-18

Bench: Shri Sanjay Garg & Shri Rakesh Mishra

For Appellant: Shri A. K. Tulsiyan, FCAFor Respondent: Shri A. Kundu, CIT, DR
Section 132Section 268A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH KOLKATA BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND SHRI RAKESH MISHRA, ACCOUNTANT MEMBER ITA Nos.896 & 897/Kol/2024 Assessment Years: 2014-15 & 2015-16 & Assessment Year: 2017-18 & Assessment Year: 2019-20 & Assessment Years: 2018-19 DCIT, Central Circle-1(3), Samriddhi Metals Pvt. Ltd. Kolkata. Vs. 4th Floor, 318, lake Town, Block-A, Kolkata-700089. (PAN: AAPCS1201F) (Appellant) (Respondent) & & Assessment Year: 2018-19 & Assessment Year: 2014-15 & Assessment Year: 2015-16 & Assessment Year: 2016-17 & Assessment Year: 2017-18 DCIT, Central Circle-1(3), Sumangal De…

DCIT, CC-1(3), Kolkata vs. Sumangal Dealmark Pvt. Ltd., Kolkata

In the result, all the captioned appeals of the revenue are dismissed and the Cross Objection of the assessee is allowed

ITA 890/KOL/2024[2016-17]Status: DisposedITAT Kolkata18 Oct 2024AY 2016-17

Bench: Shri Sanjay Garg & Shri Rakesh Mishra

For Appellant: Shri A. K. Tulsiyan, FCAFor Respondent: Shri A. Kundu, CIT, DR
Section 132Section 268A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH KOLKATA BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND SHRI RAKESH MISHRA, ACCOUNTANT MEMBER ITA Nos.896 & 897/Kol/2024 Assessment Years: 2014-15 & 2015-16 & Assessment Year: 2017-18 & Assessment Year: 2019-20 & Assessment Years: 2018-19 DCIT, Central Circle-1(3), Samriddhi Metals Pvt. Ltd. Kolkata. Vs. 4th Floor, 318, lake Town, Block-A, Kolkata-700089. (PAN: AAPCS1201F) (Appellant) (Respondent) & & Assessment Year: 2018-19 & Assessment Year: 2014-15 & Assessment Year: 2015-16 & Assessment Year: 2016-17 & Assessment Year: 2017-18 DCIT, Central Circle-1(3), Sumangal De…

DCIT, CC-1(3), Kolkata vs. Sumangal Dealmark Pvt. Ltd., Kolkata

In the result, all the captioned appeals of the revenue are dismissed and the Cross Objection of the assessee is allowed

ITA 887/KOL/2024[2015-16]Status: DisposedITAT Kolkata18 Oct 2024AY 2015-16

Bench: Shri Sanjay Garg & Shri Rakesh Mishra

For Appellant: Shri A. K. Tulsiyan, FCAFor Respondent: Shri A. Kundu, CIT, DR
Section 132Section 268A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH KOLKATA BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND SHRI RAKESH MISHRA, ACCOUNTANT MEMBER ITA Nos.896 & 897/Kol/2024 Assessment Years: 2014-15 & 2015-16 & Assessment Year: 2017-18 & Assessment Year: 2019-20 & Assessment Years: 2018-19 DCIT, Central Circle-1(3), Samriddhi Metals Pvt. Ltd. Kolkata. Vs. 4th Floor, 318, lake Town, Block-A, Kolkata-700089. (PAN: AAPCS1201F) (Appellant) (Respondent) & & Assessment Year: 2018-19 & Assessment Year: 2014-15 & Assessment Year: 2015-16 & Assessment Year: 2016-17 & Assessment Year: 2017-18 DCIT, Central Circle-1(3), Sumangal De…

DCIT, CC-1(3), Kolkata vs. Sumangal Dealmark Pvt. Ltd., Kolkata

In the result, all the captioned appeals of the revenue are dismissed and the Cross Objection of the assessee is allowed

ITA 886/KOL/2024[2014-15]Status: DisposedITAT Kolkata18 Oct 2024AY 2014-15

Bench: Shri Sanjay Garg & Shri Rakesh Mishra

For Appellant: Shri A. K. Tulsiyan, FCAFor Respondent: Shri A. Kundu, CIT, DR
Section 132Section 268A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH KOLKATA BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND SHRI RAKESH MISHRA, ACCOUNTANT MEMBER ITA Nos.896 & 897/Kol/2024 Assessment Years: 2014-15 & 2015-16 & Assessment Year: 2017-18 & Assessment Year: 2019-20 & Assessment Years: 2018-19 DCIT, Central Circle-1(3), Samriddhi Metals Pvt. Ltd. Kolkata. Vs. 4th Floor, 318, lake Town, Block-A, Kolkata-700089. (PAN: AAPCS1201F) (Appellant) (Respondent) & & Assessment Year: 2018-19 & Assessment Year: 2014-15 & Assessment Year: 2015-16 & Assessment Year: 2016-17 & Assessment Year: 2017-18 DCIT, Central Circle-1(3), Sumangal De…

DCIT, CC-1(3), Kolkata vs. Sumangal Dealmark Pvt. Ltd., Kolkata

In the result, all the captioned appeals of the revenue are dismissed and the Cross Objection of the assessee is allowed

ITA 1282/KOL/2024[2018-19]Status: DisposedITAT Kolkata18 Oct 2024AY 2018-19

Bench: Shri Sanjay Garg & Shri Rakesh Mishra

For Appellant: Shri A. K. Tulsiyan, FCAFor Respondent: Shri A. Kundu, CIT, DR
Section 132Section 268A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH KOLKATA BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND SHRI RAKESH MISHRA, ACCOUNTANT MEMBER ITA Nos.896 & 897/Kol/2024 Assessment Years: 2014-15 & 2015-16 & Assessment Year: 2017-18 & Assessment Year: 2019-20 & Assessment Years: 2018-19 DCIT, Central Circle-1(3), Samriddhi Metals Pvt. Ltd. Kolkata. Vs. 4th Floor, 318, lake Town, Block-A, Kolkata-700089. (PAN: AAPCS1201F) (Appellant) (Respondent) & & Assessment Year: 2018-19 & Assessment Year: 2014-15 & Assessment Year: 2015-16 & Assessment Year: 2016-17 & Assessment Year: 2017-18 DCIT, Central Circle-1(3), Sumangal De…

DCIT, CC-1(3), Kolkata vs. Samriddhi Metals Pvt. Ltd., Kolkata

In the result, all the captioned appeals of the revenue are dismissed and the Cross Objection of the assessee is allowed

ITA 1281/KOL/2024[2018-19]Status: DisposedITAT Kolkata18 Oct 2024AY 2018-19

Bench: Shri Sanjay Garg & Shri Rakesh Mishra

For Appellant: Shri A. K. Tulsiyan, FCAFor Respondent: Shri A. Kundu, CIT, DR
Section 132Section 268A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH KOLKATA BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND SHRI RAKESH MISHRA, ACCOUNTANT MEMBER ITA Nos.896 & 897/Kol/2024 Assessment Years: 2014-15 & 2015-16 & Assessment Year: 2017-18 & Assessment Year: 2019-20 & Assessment Years: 2018-19 DCIT, Central Circle-1(3), Samriddhi Metals Pvt. Ltd. Kolkata. Vs. 4th Floor, 318, lake Town, Block-A, Kolkata-700089. (PAN: AAPCS1201F) (Appellant) (Respondent) & & Assessment Year: 2018-19 & Assessment Year: 2014-15 & Assessment Year: 2015-16 & Assessment Year: 2016-17 & Assessment Year: 2017-18 DCIT, Central Circle-1(3), Sumangal De…

DCIT, CC-1(3), Kolkata vs. Disha Realcon Pvt. Ltd., Kolkata

In the result, all the captioned appeals of the revenue are dismissed and the Cross Objection of the assessee is allowed

ITA 1279/KOL/2024[2015-16]Status: DisposedITAT Kolkata18 Oct 2024AY 2015-16

Bench: Shri Sanjay Garg & Shri Rakesh Mishra

For Appellant: Shri A. K. Tulsiyan, FCAFor Respondent: Shri A. Kundu, CIT, DR
Section 132Section 268A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH KOLKATA BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND SHRI RAKESH MISHRA, ACCOUNTANT MEMBER ITA Nos.896 & 897/Kol/2024 Assessment Years: 2014-15 & 2015-16 & Assessment Year: 2017-18 & Assessment Year: 2019-20 & Assessment Years: 2018-19 DCIT, Central Circle-1(3), Samriddhi Metals Pvt. Ltd. Kolkata. Vs. 4th Floor, 318, lake Town, Block-A, Kolkata-700089. (PAN: AAPCS1201F) (Appellant) (Respondent) & & Assessment Year: 2018-19 & Assessment Year: 2014-15 & Assessment Year: 2015-16 & Assessment Year: 2016-17 & Assessment Year: 2017-18 DCIT, Central Circle-1(3), Sumangal De…

Sh. Kasturi Lal Mahajan, Jammu vs. The Dy Commissioner of Income Tax, Jammu

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

ITA 46/ASR/2017[2007-08]Status: DisposedITAT Amritsar30 Dec 2019AY 2007-08

Bench: Sh. N.K.Choudhry & Dr. A.L.Sainiita No.46 /Asr/2017 Assessment Year: 2007-08 Assessment Year: 2008-09

For Appellant: Sh. Joginder Singh (Ld. CA)For Respondent: Smt. Prabhjot Kaur (Ld. CIT-DR)
Section 132Section 133ASection 139Section 143(3)Section 153ASection 271(1)(c)Section 274

…nal income offered by the assessee voluntarily but without any penalty. Further the assessee also relied upon the judgment passed by the Hon’ble Delhi High Court in the case of CIT vs. Harjeev Aggarwal, date of decision 10th March, 2016 ITA No. 08/2004 [2016] 241 Taxmann.com 199 (Delh) wherein it was held that " a plain reading of section 158 BB (1) of the Act does not contemplate computing of undisclosed income solely on the basis of statement recorded during the search. The words “evidence found as result of search” would not take within its sweep statements recorded during search and seizures operations. Howev…

Sh Sumit Mahajan, Jammu vs. The Dy Commissioner of Income Tax, Jammu

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

ITA 45/ASR/2017[2008-09]Status: DisposedITAT Amritsar30 Dec 2019AY 2008-09

Bench: Sh. N.K.Choudhry & Dr. A.L.Sainiita No.46 /Asr/2017 Assessment Year: 2007-08 Assessment Year: 2008-09

For Appellant: Sh. Joginder Singh (Ld. CA)For Respondent: Smt. Prabhjot Kaur (Ld. CIT-DR)
Section 132Section 133ASection 139Section 143(3)Section 153ASection 271(1)(c)Section 274

…nal income offered by the assessee voluntarily but without any penalty. Further the assessee also relied upon the judgment passed by the Hon’ble Delhi High Court in the case of CIT vs. Harjeev Aggarwal, date of decision 10th March, 2016 ITA No. 08/2004 [2016] 241 Taxmann.com 199 (Delh) wherein it was held that " a plain reading of section 158 BB (1) of the Act does not contemplate computing of undisclosed income solely on the basis of statement recorded during the search. The words “evidence found as result of search” would not take within its sweep statements recorded during search and seizures operations. Howev…

Sh Sumit Mahajan, Jammu vs. The Dy Commissioner of Income Tax, Jammu

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

ITA 44/ASR/2017[2007-08]Status: DisposedITAT Amritsar30 Dec 2019AY 2007-08

Bench: Sh. N.K.Choudhry & Dr. A.L.Sainiita No.46 /Asr/2017 Assessment Year: 2007-08 Assessment Year: 2008-09

For Appellant: Sh. Joginder Singh (Ld. CA)For Respondent: Smt. Prabhjot Kaur (Ld. CIT-DR)
Section 132Section 133ASection 139Section 143(3)Section 153ASection 271(1)(c)Section 274

…nal income offered by the assessee voluntarily but without any penalty. Further the assessee also relied upon the judgment passed by the Hon’ble Delhi High Court in the case of CIT vs. Harjeev Aggarwal, date of decision 10th March, 2016 ITA No. 08/2004 [2016] 241 Taxmann.com 199 (Delh) wherein it was held that " a plain reading of section 158 BB (1) of the Act does not contemplate computing of undisclosed income solely on the basis of statement recorded during the search. The words “evidence found as result of search” would not take within its sweep statements recorded during search and seizures operations. Howev…

Sh Sumit Mahajan, Jammu vs. The Dy Commissioner of Income Tax, Jammu

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

ITA 43/ASR/2017[2006-07]Status: DisposedITAT Amritsar30 Dec 2019AY 2006-07

Bench: Sh. N.K.Choudhry & Dr. A.L.Sainiita No.46 /Asr/2017 Assessment Year: 2007-08 Assessment Year: 2008-09

For Appellant: Sh. Joginder Singh (Ld. CA)For Respondent: Smt. Prabhjot Kaur (Ld. CIT-DR)
Section 132Section 133ASection 139Section 143(3)Section 153ASection 271(1)(c)Section 274

…nal income offered by the assessee voluntarily but without any penalty. Further the assessee also relied upon the judgment passed by the Hon’ble Delhi High Court in the case of CIT vs. Harjeev Aggarwal, date of decision 10th March, 2016 ITA No. 08/2004 [2016] 241 Taxmann.com 199 (Delh) wherein it was held that " a plain reading of section 158 BB (1) of the Act does not contemplate computing of undisclosed income solely on the basis of statement recorded during the search. The words “evidence found as result of search” would not take within its sweep statements recorded during search and seizures operations. Howev…

Sh Amit Mahajan, Jammu vs. The Dy Commissioner of Income Tax, Jammu

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

ITA 42/ASR/2017[2087-09]Status: DisposedITAT Amritsar30 Dec 2019AY 2087-09

Bench: Sh. N.K.Choudhry & Dr. A.L.Sainiita No.46 /Asr/2017 Assessment Year: 2007-08 Assessment Year: 2008-09

For Appellant: Sh. Joginder Singh (Ld. CA)For Respondent: Smt. Prabhjot Kaur (Ld. CIT-DR)
Section 132Section 133ASection 139Section 143(3)Section 153ASection 271(1)(c)Section 274

…nal income offered by the assessee voluntarily but without any penalty. Further the assessee also relied upon the judgment passed by the Hon’ble Delhi High Court in the case of CIT vs. Harjeev Aggarwal, date of decision 10th March, 2016 ITA No. 08/2004 [2016] 241 Taxmann.com 199 (Delh) wherein it was held that " a plain reading of section 158 BB (1) of the Act does not contemplate computing of undisclosed income solely on the basis of statement recorded during the search. The words “evidence found as result of search” would not take within its sweep statements recorded during search and seizures operations. Howev…

Sh Amit Mahajan, Jammu vs. The Dy Commissioner of Income Tax, Jammu

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

ITA 41/ASR/2017[2007-08]Status: DisposedITAT Amritsar30 Dec 2019AY 2007-08

Bench: Sh. N.K.Choudhry & Dr. A.L.Sainiita No.46 /Asr/2017 Assessment Year: 2007-08 Assessment Year: 2008-09

For Appellant: Sh. Joginder Singh (Ld. CA)For Respondent: Smt. Prabhjot Kaur (Ld. CIT-DR)
Section 132Section 133ASection 139Section 143(3)Section 153ASection 271(1)(c)Section 274

…nal income offered by the assessee voluntarily but without any penalty. Further the assessee also relied upon the judgment passed by the Hon’ble Delhi High Court in the case of CIT vs. Harjeev Aggarwal, date of decision 10th March, 2016 ITA No. 08/2004 [2016] 241 Taxmann.com 199 (Delh) wherein it was held that " a plain reading of section 158 BB (1) of the Act does not contemplate computing of undisclosed income solely on the basis of statement recorded during the search. The words “evidence found as result of search” would not take within its sweep statements recorded during search and seizures operations. Howev…

Sh Amit Mahajan, Jammu vs. The Dy Commissioner of Income Tax, Jammu

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

ITA 40/ASR/2017[2006-07]Status: DisposedITAT Amritsar30 Dec 2019AY 2006-07

Bench: Sh. N.K.Choudhry & Dr. A.L.Sainiita No.46 /Asr/2017 Assessment Year: 2007-08 Assessment Year: 2008-09

For Appellant: Sh. Joginder Singh (Ld. CA)For Respondent: Smt. Prabhjot Kaur (Ld. CIT-DR)
Section 132Section 133ASection 139Section 143(3)Section 153ASection 271(1)(c)Section 274

…nal income offered by the assessee voluntarily but without any penalty. Further the assessee also relied upon the judgment passed by the Hon’ble Delhi High Court in the case of CIT vs. Harjeev Aggarwal, date of decision 10th March, 2016 ITA No. 08/2004 [2016] 241 Taxmann.com 199 (Delh) wherein it was held that " a plain reading of section 158 BB (1) of the Act does not contemplate computing of undisclosed income solely on the basis of statement recorded during the search. The words “evidence found as result of search” would not take within its sweep statements recorded during search and seizures operations. Howev…