CIT v. Kabul Chawla

380 ITR 573High Court2016#3 most cited

What is CIT v. Kabul Chawla authority for?

In a search assessment under Section 153A, additions can only be made for completed or non-abated assessment years if incriminating material relevant to those years is found during the search, although notice under Section 153A(1) is mandatorily issued for six assessment years preceding the search.

3,235

judgments rely on this decision, according to BharatTax’s citation analysis of 367,181 Indian tax judgments — from 2015 to 2026.

Also referred to as

CIT v. Kabul Chawla · Kabul Chawla · section 153A · section 132 · incriminating material · search assessment · non-abated years · scope of assessment · additions · undisclosed income

Also reported as

61 Taxmann.com 412234 Taxmann 300281 CTR 45

Issues it is cited on

Judgments citing CIT v. Kabul Chawla

ACIT, New Delhi vs. M/S. Saamag Developers Pvt. Ltd., New Delhi

The appeal of the Revenue are dismissed

ITA 433/DEL/2014[2006-07]Status: DisposedITAT Delhi30 May 2018AY 2006-07

Bench: Sh. H.S. Sidhu & Sh. O.P. Kantassessment Year: 2009-10 Dcit, Vs. M/S. Saamag Developers Central Circle -10, New Delhi Pvt. Ltd., B-67, Sarita Vihar, New Delhi Pan : Aajcs4952R (Appellant) (Respondent) & Assessment Year: 2009-10 M/S. Saamag Developers Pvt. Vs. Acit, Ltd., Central Circle -10, New Delhi B-67, Sarita Vihar, New Delhi Pan : Aajcs4952R (Appellant) (Respondent) & Assessment Year: 2006-07 Acit, Vs. M/S. Saamag Developers Central Circle -10, New Delhi Pvt. Ltd., B-67, Sarita Vihar, New Delhi Pan : Aajcs4952R (Appellant) (Respondent) & Assessment Year: 2006-07 Dcit, Vs. M/S. Saga Developers Pvt. Central Circle -10, New Delhi Ltd., B-67, Sarita Vihar, New Delhi Pan : Aajcs4932K (Appellant) (Respondent)

Section 2(22)Section 2(22)(e)Section 69C

…missions and perused the relevant material on record. We note that Hon’ble Delhi High 20 ITA Nos.2601/Del/2014; 3000/Del/2014; 433/Del/2014; 2602/Del/2014; 2999/Del/2014; 2604/Del/2014; 3165/Del/2014 & 436/Del/2014 Court in the case of Kabul Chawla Vs. CIT, 281 CTR 45 (Del.) has held that no addition under section 153A of the Act could be made in case of completed assessments, in absence of any incriminating material found during the course of search. In the instant case, before the Ld. CIT(A) the assessee challenged the 153A proceedings on the ground that no incriminating material was seized in the course of s…

Saga Developers Pvt. Ltd., New Delhi vs. ACIT, New Delhi

The appeal of the Revenue are dismissed

ITA 3165/DEL/2014[2009-10]Status: DisposedITAT Delhi30 May 2018AY 2009-10

Bench: Sh. H.S. Sidhu & Sh. O.P. Kantassessment Year: 2009-10 Dcit, Vs. M/S. Saamag Developers Central Circle -10, New Delhi Pvt. Ltd., B-67, Sarita Vihar, New Delhi Pan : Aajcs4952R (Appellant) (Respondent) & Assessment Year: 2009-10 M/S. Saamag Developers Pvt. Vs. Acit, Ltd., Central Circle -10, New Delhi B-67, Sarita Vihar, New Delhi Pan : Aajcs4952R (Appellant) (Respondent) & Assessment Year: 2006-07 Acit, Vs. M/S. Saamag Developers Central Circle -10, New Delhi Pvt. Ltd., B-67, Sarita Vihar, New Delhi Pan : Aajcs4952R (Appellant) (Respondent) & Assessment Year: 2006-07 Dcit, Vs. M/S. Saga Developers Pvt. Central Circle -10, New Delhi Ltd., B-67, Sarita Vihar, New Delhi Pan : Aajcs4932K (Appellant) (Respondent)

Section 2(22)Section 2(22)(e)Section 69C

…missions and perused the relevant material on record. We note that Hon’ble Delhi High 20 ITA Nos.2601/Del/2014; 3000/Del/2014; 433/Del/2014; 2602/Del/2014; 2999/Del/2014; 2604/Del/2014; 3165/Del/2014 & 436/Del/2014 Court in the case of Kabul Chawla Vs. CIT, 281 CTR 45 (Del.) has held that no addition under section 153A of the Act could be made in case of completed assessments, in absence of any incriminating material found during the course of search. In the instant case, before the Ld. CIT(A) the assessee challenged the 153A proceedings on the ground that no incriminating material was seized in the course of s…

M/S. Saga Developers Pvt. Ltd., New Delhi vs. ACIT, New Delhi

The appeal of the Revenue are dismissed

ITA 2999/DEL/2014[2006-07]Status: DisposedITAT Delhi30 May 2018AY 2006-07

Bench: Sh. H.S. Sidhu & Sh. O.P. Kantassessment Year: 2009-10 Dcit, Vs. M/S. Saamag Developers Central Circle -10, New Delhi Pvt. Ltd., B-67, Sarita Vihar, New Delhi Pan : Aajcs4952R (Appellant) (Respondent) & Assessment Year: 2009-10 M/S. Saamag Developers Pvt. Vs. Acit, Ltd., Central Circle -10, New Delhi B-67, Sarita Vihar, New Delhi Pan : Aajcs4952R (Appellant) (Respondent) & Assessment Year: 2006-07 Acit, Vs. M/S. Saamag Developers Central Circle -10, New Delhi Pvt. Ltd., B-67, Sarita Vihar, New Delhi Pan : Aajcs4952R (Appellant) (Respondent) & Assessment Year: 2006-07 Dcit, Vs. M/S. Saga Developers Pvt. Central Circle -10, New Delhi Ltd., B-67, Sarita Vihar, New Delhi Pan : Aajcs4932K (Appellant) (Respondent)

Section 2(22)Section 2(22)(e)Section 69C

…missions and perused the relevant material on record. We note that Hon’ble Delhi High 20 ITA Nos.2601/Del/2014; 3000/Del/2014; 433/Del/2014; 2602/Del/2014; 2999/Del/2014; 2604/Del/2014; 3165/Del/2014 & 436/Del/2014 Court in the case of Kabul Chawla Vs. CIT, 281 CTR 45 (Del.) has held that no addition under section 153A of the Act could be made in case of completed assessments, in absence of any incriminating material found during the course of search. In the instant case, before the Ld. CIT(A) the assessee challenged the 153A proceedings on the ground that no incriminating material was seized in the course of s…

DCIT, New Delhi vs. M/S. Saga Developers Pvt. Ltd., New Delhi

The appeal of the Revenue are dismissed

ITA 2604/DEL/2014[2009-10]Status: DisposedITAT Delhi30 May 2018AY 2009-10

Bench: Sh. H.S. Sidhu & Sh. O.P. Kantassessment Year: 2009-10 Dcit, Vs. M/S. Saamag Developers Central Circle -10, New Delhi Pvt. Ltd., B-67, Sarita Vihar, New Delhi Pan : Aajcs4952R (Appellant) (Respondent) & Assessment Year: 2009-10 M/S. Saamag Developers Pvt. Vs. Acit, Ltd., Central Circle -10, New Delhi B-67, Sarita Vihar, New Delhi Pan : Aajcs4952R (Appellant) (Respondent) & Assessment Year: 2006-07 Acit, Vs. M/S. Saamag Developers Central Circle -10, New Delhi Pvt. Ltd., B-67, Sarita Vihar, New Delhi Pan : Aajcs4952R (Appellant) (Respondent) & Assessment Year: 2006-07 Dcit, Vs. M/S. Saga Developers Pvt. Central Circle -10, New Delhi Ltd., B-67, Sarita Vihar, New Delhi Pan : Aajcs4932K (Appellant) (Respondent)

Section 2(22)Section 2(22)(e)Section 69C

…missions and perused the relevant material on record. We note that Hon’ble Delhi High 20 ITA Nos.2601/Del/2014; 3000/Del/2014; 433/Del/2014; 2602/Del/2014; 2999/Del/2014; 2604/Del/2014; 3165/Del/2014 & 436/Del/2014 Court in the case of Kabul Chawla Vs. CIT, 281 CTR 45 (Del.) has held that no addition under section 153A of the Act could be made in case of completed assessments, in absence of any incriminating material found during the course of search. In the instant case, before the Ld. CIT(A) the assessee challenged the 153A proceedings on the ground that no incriminating material was seized in the course of s…

DCIT, New Delhi vs. M/S. Saga Developers Pvt. Ltd., New Delhi

The appeal of the Revenue are dismissed

ITA 2602/DEL/2014[2006-07]Status: DisposedITAT Delhi30 May 2018AY 2006-07

Bench: Sh. H.S. Sidhu & Sh. O.P. Kantassessment Year: 2009-10 Dcit, Vs. M/S. Saamag Developers Central Circle -10, New Delhi Pvt. Ltd., B-67, Sarita Vihar, New Delhi Pan : Aajcs4952R (Appellant) (Respondent) & Assessment Year: 2009-10 M/S. Saamag Developers Pvt. Vs. Acit, Ltd., Central Circle -10, New Delhi B-67, Sarita Vihar, New Delhi Pan : Aajcs4952R (Appellant) (Respondent) & Assessment Year: 2006-07 Acit, Vs. M/S. Saamag Developers Central Circle -10, New Delhi Pvt. Ltd., B-67, Sarita Vihar, New Delhi Pan : Aajcs4952R (Appellant) (Respondent) & Assessment Year: 2006-07 Dcit, Vs. M/S. Saga Developers Pvt. Central Circle -10, New Delhi Ltd., B-67, Sarita Vihar, New Delhi Pan : Aajcs4932K (Appellant) (Respondent)

Section 2(22)Section 2(22)(e)Section 69C

…missions and perused the relevant material on record. We note that Hon’ble Delhi High 20 ITA Nos.2601/Del/2014; 3000/Del/2014; 433/Del/2014; 2602/Del/2014; 2999/Del/2014; 2604/Del/2014; 3165/Del/2014 & 436/Del/2014 Court in the case of Kabul Chawla Vs. CIT, 281 CTR 45 (Del.) has held that no addition under section 153A of the Act could be made in case of completed assessments, in absence of any incriminating material found during the course of search. In the instant case, before the Ld. CIT(A) the assessee challenged the 153A proceedings on the ground that no incriminating material was seized in the course of s…

DCIT, New Delhi vs. M/S. Saamag Developers Pvt. Ltd., New Delhi

The appeal of the Revenue are dismissed

ITA 2601/DEL/2014[2009-10]Status: DisposedITAT Delhi30 May 2018AY 2009-10

Bench: Sh. H.S. Sidhu & Sh. O.P. Kantassessment Year: 2009-10 Dcit, Vs. M/S. Saamag Developers Central Circle -10, New Delhi Pvt. Ltd., B-67, Sarita Vihar, New Delhi Pan : Aajcs4952R (Appellant) (Respondent) & Assessment Year: 2009-10 M/S. Saamag Developers Pvt. Vs. Acit, Ltd., Central Circle -10, New Delhi B-67, Sarita Vihar, New Delhi Pan : Aajcs4952R (Appellant) (Respondent) & Assessment Year: 2006-07 Acit, Vs. M/S. Saamag Developers Central Circle -10, New Delhi Pvt. Ltd., B-67, Sarita Vihar, New Delhi Pan : Aajcs4952R (Appellant) (Respondent) & Assessment Year: 2006-07 Dcit, Vs. M/S. Saga Developers Pvt. Central Circle -10, New Delhi Ltd., B-67, Sarita Vihar, New Delhi Pan : Aajcs4932K (Appellant) (Respondent)

Section 2(22)Section 2(22)(e)Section 69C

…missions and perused the relevant material on record. We note that Hon’ble Delhi High 20 ITA Nos.2601/Del/2014; 3000/Del/2014; 433/Del/2014; 2602/Del/2014; 2999/Del/2014; 2604/Del/2014; 3165/Del/2014 & 436/Del/2014 Court in the case of Kabul Chawla Vs. CIT, 281 CTR 45 (Del.) has held that no addition under section 153A of the Act could be made in case of completed assessments, in absence of any incriminating material found during the course of search. In the instant case, before the Ld. CIT(A) the assessee challenged the 153A proceedings on the ground that no incriminating material was seized in the course of s…