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. Dma Investment Pvt. Ltd., New Delhi

In the result, the appeal of the department is dismissed

ITA 2711/DEL/2016[2007-08]Status: DisposedITAT Delhi28 Dec 2017AY 2007-08

Bench: Sh. N. K. Saini, Am & Smt. Beena A. Pillai, Jm Ita No. 2711/Del/2016 : Asstt. Year : 2007-08 Acit, Vs M/S Dma Investment Pvt. Ltd., Central Circle-30, 910, Ansal Bhawan, 16, K.G. Marg, New Delhi New Delhi-110001 (Appellant) (Respondent) Pan No. Aabcd5111H Assessee By : Sh. Deepesh Garg, Adv. & Sh. Somil Agarwal, Adv. Revenue By : Sh. S. S. Rana, Cit Dr Date Of Hearing : 27.12.2017 Date Of Pronouncement : 28.12.2017 Order Per N. K. Saini, Am: This Is An Appeal By The Department Against The Order Dated 29.02.2016 Of Ld. Cit(A)-30, New Delhi

For Appellant: Sh. Deepesh Garg, Adv. &For Respondent: Sh. S. S. Rana, CIT DR
Section 132Section 14ASection 153ASection 271Section 271(1)(c)Section 274

…ITAT Delhi Bench ‘B’, New Delhi in ITA Nos. 5688 to 5691/Del/2013 for the assessment years 2006-07 to 2009-10 vide order dated 05.04.2016 by following the judgment of the Hon’ble Jurisdictional High Court in the case of CIT Vs Kabul Chawla reported at (2016) 380 ITR 573. The relevant findings have 6 DMA Investment Pvt. Ltd. been given in para 9 of the aforesaid order dated 05.04.2016 which read as under: “9. Respectfully following the precedent of the Hon’ble Jurisdictional High Court as aforesaid, we allow the appeal of the Assessee, because AO has completed the assessment and made the addition in dispute with…