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 367,368 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

DCIT-CC-4(2), Mumbai vs. Rubberwala Housing and Infrastructure Limited, Mumbai

In the result, all the appeals of the assessee stands allowed and

ITA 3508/MUM/2023[2015-16]Status: DisposedITAT Mumbai07 Jun 2024AY 2015-16

Bench: Shri Br Baskaran, Am & Shri Aby T Varkey, Jm आयकर अपील सं/ I.T. A. No. 3448/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2015-16) & आयकर अपील सं/ I.T. A. No. 3447/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2016-17) & आयकर अपील सं/ I.T. A. No. 3446/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2017-18) & आयकर अपील सं/ I.T. A. No. 3445/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2018-19) & आयकर अपील सं/ I.T. A. No. 3444/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2019-20) & आयकर अपील सं/ I.T. A. No. 3459/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2020-21) & आयकर अपील सं/ I.T. A. No. 3432/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2021-22) Rubberwala Housing & Infrastructure Ltd. Ground Floor, Rubberwala House, Dr. A Nair Road, Agripada, Mumbai-400011. बनाम / Vs. Dcit, Central Circle-4(2) 19Th Floor, Air India Building, Nariman Point, Mumbai-400021. आयकर अपील सं/ I.T. A. No. 3508/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2015-16) & आयकर अपील सं/ I.T. A. No. 3505/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2016-17) & आयकर अपील सं/ I.T. A. No. 3504/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2017-18) & आयकर अपील सं/ I.T. A. No. 3549/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2018-19) & आयकर अपील सं/ I.T. A. No. 3503/Mum/2023

For Appellant: Shri Mani Jain FCAFor Respondent: Smt Sanyogita Nagpal
Section 132Section 143(1)Section 143(2)Section 153ASection 68Section 69C

…provide documentary evidences at the time of search cannot be viewed as incriminating in nature so as to draw adverse inference in an unabated assessment. The Ld. AR relying upon the decision of the Hon'ble Delhi High Court in the case of CIT vs Kabul Chawla (380 ITR 573), which has since been affirmed by the Hon'ble Supreme Court in the case of PCIT vs Abhisar Buildwell Pvt. Ltd. (149 taxmann.com 399), urged that the additions/disallowances made u/s 68 and 69C of the Act in relation to unsecured loans made in the unabated AYs 2015-16 and 2018-19, in absence of incriminating material found in the course of search…

DCIT-CC-4(2), Mumbai vs. Rubberwala Housing and Infrastructure Limited, Mumbai

ITA 3505/MUM/2023[2016-17]Status: DisposedITAT Mumbai07 Jun 2024AY 2016-17

Bench: Shri Br Baskaran, Am & Shri Aby T Varkey, Jm आयकर अपील सं/ I.T. A. No. 3448/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2015-16) & आयकर अपील सं/ I.T. A. No. 3447/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2016-17) & आयकर अपील सं/ I.T. A. No. 3446/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2017-18) & आयकर अपील सं/ I.T. A. No. 3445/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2018-19) & आयकर अपील सं/ I.T. A. No. 3444/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2019-20) & आयकर अपील सं/ I.T. A. No. 3459/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2020-21) & आयकर अपील सं/ I.T. A. No. 3432/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2021-22)

For Appellant: Shri Mani Jain FCAFor Respondent: Smt Sanyogita Nagpal, CIT
Section 132Section 143(1)Section 143(2)Section 153ASection 68Section 69ASection 69C

…provide documentary evidences at the time of search cannot be viewed as incriminating in nature so as to draw adverse inference in an unabated assessment. The Ld. AR relying upon the decision of the Hon‟ble Delhi High Court in the case of CIT vs Kabul Chawla (380 ITR 573), which has since been affirmed by the Hon‟ble Supreme Court in the case of PCIT vs Abhisar Buildwell Pvt. Ltd. (149 taxmann.com 399), urged that the additions/disallowances made u/s 68 and 69C of the Act in relation to unsecured loans made in the unabated AYs 2015-16 and 2018-19, in absence of incriminating material found in the course of search…

DCIT-CC-4(2), Mumbai vs. Rubberwala Housing and Infrastructure Limited, Mumbai

ITA 3504/MUM/2023[2017-18]Status: DisposedITAT Mumbai07 Jun 2024AY 2017-18

Bench: Shri Br Baskaran, Am & Shri Aby T Varkey, Jm आयकर अपील सं/ I.T. A. No. 3448/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2015-16) & आयकर अपील सं/ I.T. A. No. 3447/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2016-17) & आयकर अपील सं/ I.T. A. No. 3446/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2017-18) & आयकर अपील सं/ I.T. A. No. 3445/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2018-19) & आयकर अपील सं/ I.T. A. No. 3444/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2019-20) & आयकर अपील सं/ I.T. A. No. 3459/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2020-21) & आयकर अपील सं/ I.T. A. No. 3432/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2021-22)

For Appellant: Shri Mani Jain FCAFor Respondent: Smt Sanyogita Nagpal, CIT
Section 132Section 143(1)Section 143(2)Section 153ASection 68Section 69ASection 69C

…provide documentary evidences at the time of search cannot be viewed as incriminating in nature so as to draw adverse inference in an unabated assessment. The Ld. AR relying upon the decision of the Hon‟ble Delhi High Court in the case of CIT vs Kabul Chawla (380 ITR 573), which has since been affirmed by the Hon‟ble Supreme Court in the case of PCIT vs Abhisar Buildwell Pvt. Ltd. (149 taxmann.com 399), urged that the additions/disallowances made u/s 68 and 69C of the Act in relation to unsecured loans made in the unabated AYs 2015-16 and 2018-19, in absence of incriminating material found in the course of search…

Rubberwala Housing and Infrastructure Limited, Mumbai vs. DCIT CC-4(2), Mumbai

In the result, all the appeals of the assessee stands allowed and

ITA 3448/MUM/2023[2015-16]Status: DisposedITAT Mumbai07 Jun 2024AY 2015-16

Bench: Shri Br Baskaran, Am & Shri Aby T Varkey, Jm आयकर अपील सं/ I.T. A. No. 3448/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2015-16) & आयकर अपील सं/ I.T. A. No. 3447/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2016-17) & आयकर अपील सं/ I.T. A. No. 3446/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2017-18) & आयकर अपील सं/ I.T. A. No. 3445/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2018-19) & आयकर अपील सं/ I.T. A. No. 3444/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2019-20) & आयकर अपील सं/ I.T. A. No. 3459/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2020-21) & आयकर अपील सं/ I.T. A. No. 3432/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2021-22) Rubberwala Housing & Infrastructure Ltd. Ground Floor, Rubberwala House, Dr. A Nair Road, Agripada, Mumbai-400011. बनाम / Vs. Dcit, Central Circle-4(2) 19Th Floor, Air India Building, Nariman Point, Mumbai-400021. आयकर अपील सं/ I.T. A. No. 3508/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2015-16) & आयकर अपील सं/ I.T. A. No. 3505/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2016-17) & आयकर अपील सं/ I.T. A. No. 3504/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2017-18) & आयकर अपील सं/ I.T. A. No. 3549/Mum/2023 (निर्धारण वर्ष / Assessment Year: 2018-19) & आयकर अपील सं/ I.T. A. No. 3503/Mum/2023 2

For Appellant: Shri Mani Jain FCAFor Respondent: Smt Sanyogita Nagpa
Section 132Section 143(1)Section 143(2)Section 153ASection 68Section 69ASection 69C

…provide documentary evidences at the time of search cannot be viewed as incriminating in nature so as to draw adverse inference in an unabated assessment. The Ld. AR relying upon the decision of the Hon'ble Delhi High Court in the case of CIT vs Kabul Chawla (380 ITR 573), which has since been affirmed by the Hon'ble Supreme Court in the case of PCIT vs Abhisar Buildwell Pvt. Ltd. (149 taxmann.com 399), urged that the additions/disallowances made u/s 68 and 69C of the Act in relation to unsecured loans made in the unabated AYs 2015-16 and 2018-19, in absence of incriminating material found in the course of search…

Rubberwala Housing and Infrastructure Limited, Mumbai vs. DCIT CC-4(2), Mumbai

ITA 3447/MUM/2023[2016-17]Status: DisposedITAT Mumbai07 Jun 2024AY 2016-17

Bench: Shri Br Baskaran, Am & Shri Aby T Varkey, Jm आयकर अपील सं/ I.T. A. No. 3448/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2015-16) & आयकर अपील सं/ I.T. A. No. 3447/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2016-17) & आयकर अपील सं/ I.T. A. No. 3446/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2017-18) & आयकर अपील सं/ I.T. A. No. 3445/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2018-19) & आयकर अपील सं/ I.T. A. No. 3444/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2019-20) & आयकर अपील सं/ I.T. A. No. 3459/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2020-21) & आयकर अपील सं/ I.T. A. No. 3432/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2021-22)

For Appellant: Shri Mani Jain FCAFor Respondent: Smt Sanyogita Nagpal, CIT
Section 132Section 143(1)Section 143(2)Section 153ASection 68Section 69ASection 69C

…provide documentary evidences at the time of search cannot be viewed as incriminating in nature so as to draw adverse inference in an unabated assessment. The Ld. AR relying upon the decision of the Hon‟ble Delhi High Court in the case of CIT vs Kabul Chawla (380 ITR 573), which has since been affirmed by the Hon‟ble Supreme Court in the case of PCIT vs Abhisar Buildwell Pvt. Ltd. (149 taxmann.com 399), urged that the additions/disallowances made u/s 68 and 69C of the Act in relation to unsecured loans made in the unabated AYs 2015-16 and 2018-19, in absence of incriminating material found in the course of search…

Rubberwala Housing and Infrastructure Limited, Mumbai vs. DCIT CC-4(2), Mumbai

ITA 3446/MUM/2023[2017-18]Status: DisposedITAT Mumbai07 Jun 2024AY 2017-18

Bench: Shri Br Baskaran, Am & Shri Aby T Varkey, Jm आयकर अपील सं/ I.T. A. No. 3448/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2015-16) & आयकर अपील सं/ I.T. A. No. 3447/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2016-17) & आयकर अपील सं/ I.T. A. No. 3446/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2017-18) & आयकर अपील सं/ I.T. A. No. 3445/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2018-19) & आयकर अपील सं/ I.T. A. No. 3444/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2019-20) & आयकर अपील सं/ I.T. A. No. 3459/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2020-21) & आयकर अपील सं/ I.T. A. No. 3432/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2021-22)

For Appellant: Shri Mani Jain FCAFor Respondent: Smt Sanyogita Nagpal, CIT
Section 132Section 143(1)Section 143(2)Section 153ASection 68Section 69ASection 69C

…provide documentary evidences at the time of search cannot be viewed as incriminating in nature so as to draw adverse inference in an unabated assessment. The Ld. AR relying upon the decision of the Hon‟ble Delhi High Court in the case of CIT vs Kabul Chawla (380 ITR 573), which has since been affirmed by the Hon‟ble Supreme Court in the case of PCIT vs Abhisar Buildwell Pvt. Ltd. (149 taxmann.com 399), urged that the additions/disallowances made u/s 68 and 69C of the Act in relation to unsecured loans made in the unabated AYs 2015-16 and 2018-19, in absence of incriminating material found in the course of search…

Rubberwala Housing and Infrastructure Limited, Mumbai vs. DCIT CC 4(2), Mumbai

ITA 3445/MUM/2023[2018-19]Status: DisposedITAT Mumbai07 Jun 2024AY 2018-19

Bench: Shri Br Baskaran, Am & Shri Aby T Varkey, Jm आयकर अपील सं/ I.T. A. No. 3448/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2015-16) & आयकर अपील सं/ I.T. A. No. 3447/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2016-17) & आयकर अपील सं/ I.T. A. No. 3446/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2017-18) & आयकर अपील सं/ I.T. A. No. 3445/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2018-19) & आयकर अपील सं/ I.T. A. No. 3444/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2019-20) & आयकर अपील सं/ I.T. A. No. 3459/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2020-21) & आयकर अपील सं/ I.T. A. No. 3432/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2021-22)

For Appellant: Shri Mani Jain FCAFor Respondent: Smt Sanyogita Nagpal, CIT
Section 132Section 143(1)Section 143(2)Section 153ASection 68Section 69ASection 69C

…provide documentary evidences at the time of search cannot be viewed as incriminating in nature so as to draw adverse inference in an unabated assessment. The Ld. AR relying upon the decision of the Hon‟ble Delhi High Court in the case of CIT vs Kabul Chawla (380 ITR 573), which has since been affirmed by the Hon‟ble Supreme Court in the case of PCIT vs Abhisar Buildwell Pvt. Ltd. (149 taxmann.com 399), urged that the additions/disallowances made u/s 68 and 69C of the Act in relation to unsecured loans made in the unabated AYs 2015-16 and 2018-19, in absence of incriminating material found in the course of search…

Rubberwala Housing and Infrastructure Limited, Mumbai vs. DCIT CC-4(2), Mumbai

ITA 3444/MUM/2023[2019-20]Status: DisposedITAT Mumbai07 Jun 2024AY 2019-20

Bench: Shri Br Baskaran, Am & Shri Aby T Varkey, Jm आयकर अपील सं/ I.T. A. No. 3448/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2015-16) & आयकर अपील सं/ I.T. A. No. 3447/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2016-17) & आयकर अपील सं/ I.T. A. No. 3446/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2017-18) & आयकर अपील सं/ I.T. A. No. 3445/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2018-19) & आयकर अपील सं/ I.T. A. No. 3444/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2019-20) & आयकर अपील सं/ I.T. A. No. 3459/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2020-21) & आयकर अपील सं/ I.T. A. No. 3432/Mum/2023 (ननधधारण वर्ा / Assessment Year: 2021-22)

For Appellant: Shri Mani Jain FCAFor Respondent: Smt Sanyogita Nagpal, CIT
Section 132Section 143(1)Section 143(2)Section 153ASection 68Section 69ASection 69C

…provide documentary evidences at the time of search cannot be viewed as incriminating in nature so as to draw adverse inference in an unabated assessment. The Ld. AR relying upon the decision of the Hon‟ble Delhi High Court in the case of CIT vs Kabul Chawla (380 ITR 573), which has since been affirmed by the Hon‟ble Supreme Court in the case of PCIT vs Abhisar Buildwell Pvt. Ltd. (149 taxmann.com 399), urged that the additions/disallowances made u/s 68 and 69C of the Act in relation to unsecured loans made in the unabated AYs 2015-16 and 2018-19, in absence of incriminating material found in the course of search…

DCIT, Central Circle-2, Coimbatore vs. Smt. Arulsundaram Nithya, Erode

In the result, both appeals filed by the Revenue are allowed for

ITA 43/CHNY/2022[2014-15]Status: DisposedITAT Chennai05 Jun 2024AY 2014-15

Bench: Shri Aby T. Varkey & Shri S.R.Raghunathaआयकर अपील सं./Ita No.42/Chny/2022 िनधा"रण वष"/Assessment Year: 2012-13 V. The Dy. Commissioner – Shri Poosappan – Of Income Tax, Arulsundaram, Central Circle-2, No.11, Poondurai Road, No.63, Race Course Road, Ragupathynaickenpalayam, Coimbatore-641 018. Erode-638 002. [Pan: Acgpa 7995 N] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No.43/Chny/2022 िनधा"रण वष"/Assessment Year: 2014-15

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Shri V. Nandakumar, CIT
Section 132Section 143(1)Section 147Section 148Section 153C

…t after taking note of the decision of the Hon’ble Supreme Court in the case of PCIT v. Abhisar Buildwell P. Ltd. reported in (2023) 454 ITR 212 (SC) and also the decision of the Hon’ble Delhi High Court in the case of CIT v. Kabul Chawla reported in (2016) 380 ITR 573 (Del-HC) which was affirmed by the Hon’ble Supreme Court in the case of Abhisar Buildwell P. Ltd. (supra) and taking note of Sec.153A & 153C of the Act was pleased to repel such a contention of petitioner by holding as under: A reading of Section 153 of the Income Tax Act indicates that proviso to Section 153A of the Income Tax Act is availabl…

DCIT, Central Circle-2, Coimbatore vs. Shri Poosappan Arul Sundaram, Erode

In the result, both appeals filed by the Revenue are allowed for

ITA 42/CHNY/2022[2012-13]Status: DisposedITAT Chennai05 Jun 2024AY 2012-13

Bench: Shri Aby T. Varkey & Shri S.R.Raghunathaआयकर अपील सं./Ita No.42/Chny/2022 िनधा"रण वष"/Assessment Year: 2012-13 V. The Dy. Commissioner – Shri Poosappan – Of Income Tax, Arulsundaram, Central Circle-2, No.11, Poondurai Road, No.63, Race Course Road, Ragupathynaickenpalayam, Coimbatore-641 018. Erode-638 002. [Pan: Acgpa 7995 N] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No.43/Chny/2022 िनधा"रण वष"/Assessment Year: 2014-15

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Shri V. Nandakumar, CIT
Section 132Section 143(1)Section 147Section 148Section 153C

…t after taking note of the decision of the Hon’ble Supreme Court in the case of PCIT v. Abhisar Buildwell P. Ltd. reported in (2023) 454 ITR 212 (SC) and also the decision of the Hon’ble Delhi High Court in the case of CIT v. Kabul Chawla reported in (2016) 380 ITR 573 (Del-HC) which was affirmed by the Hon’ble Supreme Court in the case of Abhisar Buildwell P. Ltd. (supra) and taking note of Sec.153A & 153C of the Act was pleased to repel such a contention of petitioner by holding as under: A reading of Section 153 of the Income Tax Act indicates that proviso to Section 153A of the Income Tax Act is availabl…

Arunachalam Srinivasan, Perambalur vs. ACIT, Central Circle-1, Trichy

In the result, appeal filed by the Revenue for AY 2014-15 in ITA

ITA 1607/CHNY/2023[2014-15]Status: DisposedITAT Chennai31 May 2024AY 2014-15

Bench: Shri Aby T. Varkey & Shri S.R.Raghunathaआयकर अपील सं./Ita No.1527/Chny/2023 िनधा"रण वष"/Assessment Year: 2014-15 & Cross Objection No.13/Chny/2024 (In Ita No.1527/Chny/2023) िनधा"रण वष"/Assessment Year: 2014-15

For Appellant: Shri G. Baskar, Advocate &For Respondent: Shri V. Nandakumar, CIT
Section 132Section 153C

…आयकर अपीलीय अिधकरण, ‘बी’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH: CHENNAI "ी एबी टी. वक", "ाियक सद" एवं एवं एवं एवं "ी एस. आर. रघुनाथा, लेखा सद" के सम" BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI S.R.RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.1527/Chny/2023 िनधा"रण वष"/Assessment Year: 2014-15 & Cross Objection No.13/Chny/2024 (in ITA No.1527/Chny/2023) िनधा"रण वष"/Assessment Year: 2014-15 v. The Asst. Commissioner – Shri Arunachalm Srinivasan, of Income Tax, No.274-C, Turiyur Road, Central Circle-1, Perambalur-621 212, Trichy. Tamil Nadu. [PAN: ARHPS 0482 Q] (अपीलाथ"/Appel…

Assistant Commissioner of Income Tax, Central Circle-1, Trichy vs. A. Srinivasan, Perambalur

In the result, appeal filed by the Revenue for AY 2014-15 in ITA

ITA 1527/CHNY/2023[2014-15]Status: DisposedITAT Chennai31 May 2024AY 2014-15

Bench: Shri Aby T. Varkey & Shri S.R.Raghunathaआयकर अपील सं./Ita No.1527/Chny/2023 िनधा"रण वष"/Assessment Year: 2014-15 & Cross Objection No.13/Chny/2024 (In Ita No.1527/Chny/2023) िनधा"रण वष"/Assessment Year: 2014-15

For Appellant: Shri G. Baskar, Advocate &For Respondent: Shri V. Nandakumar, CIT
Section 132Section 153C

…आयकर अपीलीय अिधकरण, ‘बी’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH: CHENNAI "ी एबी टी. वक", "ाियक सद" एवं एवं एवं एवं "ी एस. आर. रघुनाथा, लेखा सद" के सम" BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI S.R.RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.1527/Chny/2023 िनधा"रण वष"/Assessment Year: 2014-15 & Cross Objection No.13/Chny/2024 (in ITA No.1527/Chny/2023) िनधा"रण वष"/Assessment Year: 2014-15 v. The Asst. Commissioner – Shri Arunachalm Srinivasan, of Income Tax, No.274-C, Turiyur Road, Central Circle-1, Perambalur-621 212, Trichy. Tamil Nadu. [PAN: ARHPS 0482 Q] (अपीलाथ"/Appel…