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 190/ASR/2015[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…
