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 367,514 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

Sections most often in play

Section 153ASection 132Section 143(3)Section 147Section 148Section 153CSection 132ASection 143(2)
Read the full judgment

Issues it is cited on

section 158bcstatement under section 132(4)section 132asection 158bblock periodsection 132(1)section 153a(1)section 158section 153bsearch assessmentpanchnamaincriminating material

Judgments citing CIT v. Kabul Chawla

Assistant Commissioner of Income Tax, Mumbai vs. Matix Fertilisers and Chemicals Ltd, Mumbai

In the result, the appeals of the Revenue for assessment year

ITA 2154/MUM/2023[2013-2014]Status: DisposedITAT Mumbai18 Jan 2024AY 2013-2014

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Ita Nos. 1688, 1687, 1686, 1685, 1683, 1684/Mum/2023 Assessment Years: 2014-15 To 2019-2020

For Appellant: Mr. Ajay R. Singh, &

…. material has been found u/s. 132 of the Act. While doing so, the Hon'ble While doing so, the Hon'ble High Court considered a host of High Court considered a host of The judgment was rendered The judgment was rendered decisions including CIT vs. Kabul Chawla 380 ITR 573. including CIT vs. Kabul Chawla 380 ITR 573. on 04.07.2022. The appeal 7.2022. The appeal fled by the assessee before the Hon'ble Supreme Court as dismissed vide fled by the assessee before the Hon'ble Supreme Court as dismissed vide fled by the assessee before the Hon'ble Supreme Court as dismissed vide SLP (Civil) Diary No. 29742/2022 dated 12.…

Assistant Commissioner of Income Tax-CC-5(4), Mumbai vs. Matix Fertilisers and Chemicals Ltd, Mumbai

In the result, the appeals of the Revenue for assessment year

ITA 2152/MUM/2023[2015-16]Status: DisposedITAT Mumbai18 Jan 2024AY 2015-16

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Ita Nos. 1688, 1687, 1686, 1685, 1683, 1684/Mum/2023 Assessment Years: 2014-15 To 2019-2020

For Appellant: Mr. Ajay R. Singh, &

…. material has been found u/s. 132 of the Act. While doing so, the Hon'ble While doing so, the Hon'ble High Court considered a host of High Court considered a host of The judgment was rendered The judgment was rendered decisions including CIT vs. Kabul Chawla 380 ITR 573. including CIT vs. Kabul Chawla 380 ITR 573. on 04.07.2022. The appeal 7.2022. The appeal fled by the assessee before the Hon'ble Supreme Court as dismissed vide fled by the assessee before the Hon'ble Supreme Court as dismissed vide fled by the assessee before the Hon'ble Supreme Court as dismissed vide SLP (Civil) Diary No. 29742/2022 dated 12.…

Assistant Commissioner of Income Tax, Mumbai vs. Matix Fertilisers and Chemicals Ltd, Mumbai

In the result, the appeals of the Revenue for assessment year

ITA 2149/MUM/2023[2017-2018]Status: DisposedITAT Mumbai18 Jan 2024AY 2017-2018

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Ita Nos. 1688, 1687, 1686, 1685, 1683, 1684/Mum/2023 Assessment Years: 2014-15 To 2019-2020

For Appellant: Mr. Ajay R. Singh, &

…. material has been found u/s. 132 of the Act. While doing so, the Hon'ble While doing so, the Hon'ble High Court considered a host of High Court considered a host of The judgment was rendered The judgment was rendered decisions including CIT vs. Kabul Chawla 380 ITR 573. including CIT vs. Kabul Chawla 380 ITR 573. on 04.07.2022. The appeal 7.2022. The appeal fled by the assessee before the Hon'ble Supreme Court as dismissed vide fled by the assessee before the Hon'ble Supreme Court as dismissed vide fled by the assessee before the Hon'ble Supreme Court as dismissed vide SLP (Civil) Diary No. 29742/2022 dated 12.…

Assistant Commissioner of Income Tax, Mumbai vs. Matix Fertilisers and Chemicals Ltd, Mumbai

ITA 2148/MUM/2023[2016-2017]Status: DisposedITAT Mumbai18 Jan 2024AY 2016-2017

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail ()

Section 37(1)Section 56

…stand of the revenue and ruled that assessment can be framed even when no incriminating material has been found u/s. 132 of the Act. While doing so, the Hon'ble High Court considered a host of The judgment was rendered decisions including CIT vs. Kabul Chawla 380 ITR 573. on 04.07.2022. The appeal fled by the assessee before the Hon'ble Supreme Court as dismissed vide SLP (Civil) Diary No. 29742/2022 dated 12.12.2022. In view of the fact that the order of the Honible Supreme Court is declaratory in nature, the decision of the Hon'ble Supreme Court would apply to this case as well. Accordingly, this part of the gr…

Matix Fertilisers and Chemicals Ltd, Mumbai vs. Commissioner of Income Tax, CIT(A)53, Mumbai

In the result, the appeals of the Revenue for assessment year

ITA 1687/MUM/2023[2015-2016]Status: DisposedITAT Mumbai18 Jan 2024AY 2015-2016

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Ita Nos. 1688, 1687, 1686, 1685, 1683, 1684/Mum/2023 Assessment Years: 2014-15 To 2019-2020

For Appellant: Mr. Ajay R. Singh, &

…. material has been found u/s. 132 of the Act. While doing so, the Hon'ble While doing so, the Hon'ble High Court considered a host of High Court considered a host of The judgment was rendered The judgment was rendered decisions including CIT vs. Kabul Chawla 380 ITR 573. including CIT vs. Kabul Chawla 380 ITR 573. on 04.07.2022. The appeal 7.2022. The appeal fled by the assessee before the Hon'ble Supreme Court as dismissed vide fled by the assessee before the Hon'ble Supreme Court as dismissed vide fled by the assessee before the Hon'ble Supreme Court as dismissed vide SLP (Civil) Diary No. 29742/2022 dated 12.…

Matix Fertilisers and Chemicals Ltd, Mumbai vs. Commissioner of Income Tax, CIT(A)53, Mumbai

In the result, the appeals of the Revenue for assessment year

ITA 1686/MUM/2023[2016-2017]Status: DisposedITAT Mumbai18 Jan 2024AY 2016-2017

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Ita Nos. 1688, 1687, 1686, 1685, 1683, 1684/Mum/2023 Assessment Years: 2014-15 To 2019-2020

For Appellant: Mr. Ajay R. Singh, &

…. material has been found u/s. 132 of the Act. While doing so, the Hon'ble While doing so, the Hon'ble High Court considered a host of High Court considered a host of The judgment was rendered The judgment was rendered decisions including CIT vs. Kabul Chawla 380 ITR 573. including CIT vs. Kabul Chawla 380 ITR 573. on 04.07.2022. The appeal 7.2022. The appeal fled by the assessee before the Hon'ble Supreme Court as dismissed vide fled by the assessee before the Hon'ble Supreme Court as dismissed vide fled by the assessee before the Hon'ble Supreme Court as dismissed vide SLP (Civil) Diary No. 29742/2022 dated 12.…

Matix Fertilisers and Chemicals Ltd, Mumbai vs. Commissioner of Income Tax, CIT(A)53, Mumbai

In the result, the appeals of the Revenue for assessment year

ITA 1684/MUM/2023[2019-20]Status: DisposedITAT Mumbai18 Jan 2024AY 2019-20

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Ita Nos. 1688, 1687, 1686, 1685, 1683, 1684/Mum/2023 Assessment Years: 2014-15 To 2019-2020

For Appellant: Mr. Ajay R. Singh, &

…. material has been found u/s. 132 of the Act. While doing so, the Hon'ble While doing so, the Hon'ble High Court considered a host of High Court considered a host of The judgment was rendered The judgment was rendered decisions including CIT vs. Kabul Chawla 380 ITR 573. including CIT vs. Kabul Chawla 380 ITR 573. on 04.07.2022. The appeal 7.2022. The appeal fled by the assessee before the Hon'ble Supreme Court as dismissed vide fled by the assessee before the Hon'ble Supreme Court as dismissed vide fled by the assessee before the Hon'ble Supreme Court as dismissed vide SLP (Civil) Diary No. 29742/2022 dated 12.…

Matix Fertilisers and Chemicals Ltd, Mumbai vs. Commissioner of Income Tax, CIT(A)53, Mumbai

In the result, the appeals of the Revenue for assessment year

ITA 1683/MUM/2023[2018-2019]Status: DisposedITAT Mumbai18 Jan 2024AY 2018-2019

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Ita Nos. 1688, 1687, 1686, 1685, 1683, 1684/Mum/2023 Assessment Years: 2014-15 To 2019-2020

For Appellant: Mr. Ajay R. Singh, &

…. material has been found u/s. 132 of the Act. While doing so, the Hon'ble While doing so, the Hon'ble High Court considered a host of High Court considered a host of The judgment was rendered The judgment was rendered decisions including CIT vs. Kabul Chawla 380 ITR 573. including CIT vs. Kabul Chawla 380 ITR 573. on 04.07.2022. The appeal 7.2022. The appeal fled by the assessee before the Hon'ble Supreme Court as dismissed vide fled by the assessee before the Hon'ble Supreme Court as dismissed vide fled by the assessee before the Hon'ble Supreme Court as dismissed vide SLP (Civil) Diary No. 29742/2022 dated 12.…

Rameshwaram Steel and Power Private Ltd., Chhattisgarh vs. DCIT, CC-20, Delhi

In the result, the appeals of the assessee are allowed

ITA 1013/DEL/2021[2006-07]Status: DisposedITAT Delhi09 Jan 2024AY 2006-07

Bench: Dr. B. R. R. Kumarshri Yogesh Kumar Us

For Appellant: Sh. Ved Jain, CAFor Respondent: Sh. Sapna Bhatia, CIT- DR
Section 143(1)Section 153CSection 68

…owards addition in share capital (including share premium) which is erroneous illegal, bad in law and deserves to be deleted. 4.(b) That the Ld. CIT(A) has grossly ignored the ruling jurisdictional Delhi High Court in case of CIT(Central)-I|I vs Kabul Chawla, 380 ITR 573, Pr. CIT vs Ankush Saluja (2019) 419 ITR 431 (Delhi HC) and Pr. CIT vs Meeta Gutgutia 2018) 96 Taxmann.com 468 (SC), wherein it is held that addition/disallowance is not justified in absence of incriminating absence of in material found during the search. Thus impugned additions is erroneous, illegal and bad in law and deserves to be deleted. 4.(…

Rameshwaram Steel and Power Private Ltd., Chhattisgarh vs. DCIT, CC-20, New Delhi

In the result, the appeals of the assessee are allowed

ITA 1012/DEL/2021[2005-06]Status: DisposedITAT Delhi09 Jan 2024AY 2005-06

Bench: Dr. B. R. R. Kumarshri Yogesh Kumar Us

For Appellant: Sh. Ved Jain, CAFor Respondent: Sh. Sapna Bhatia, CIT- DR
Section 143(1)Section 153CSection 68

…owards addition in share capital (including share premium) which is erroneous illegal, bad in law and deserves to be deleted. 4.(b) That the Ld. CIT(A) has grossly ignored the ruling jurisdictional Delhi High Court in case of CIT(Central)-I|I vs Kabul Chawla, 380 ITR 573, Pr. CIT vs Ankush Saluja (2019) 419 ITR 431 (Delhi HC) and Pr. CIT vs Meeta Gutgutia 2018) 96 Taxmann.com 468 (SC), wherein it is held that addition/disallowance is not justified in absence of incriminating absence of in material found during the search. Thus impugned additions is erroneous, illegal and bad in law and deserves to be deleted. 4.(…

ACIT, Circle 16(1), Delhi vs. Mdpl Ltd., Delhi

In the result, all the appeals filed by the revenue are dismissed

ITA 2045/DEL/2021[2007-08]Status: DisposedITAT Delhi08 Jan 2024AY 2007-08

Bench: Sh. N. K. Billaiya & Sh. Yogesh Kumar U.S.

Section 132Section 132ASection 143(1)(a)Section 153ASection 153C

…essment are devoid of any incriminating material found at the time of search, therefore, there is no error in the findings of the CIT(A) wherein he has followed the binding decision of the Hon’ble Jurisdictional High Court of Delhi in the case of Kabul Chawla 380 ITR 573. 5. This issue has now been finally set at rest by the Hon’ble Supreme Court in the case of Abhisar Buildwell 454 ITR 212 wherein the Hon’ble Supreme court has concluded as under :- “In view of the above and for the reasons stated above, it is concluded as under: i) that in case of search under Section 132 or requisition under Section 132A, the A…

ACIT, Circle 16(1), Delhi vs. Mpdl Ltd., Delhi

In the result, all the appeals filed by the revenue are dismissed

ITA 2044/DEL/2021[2006-07]Status: DisposedITAT Delhi08 Jan 2024AY 2006-07

Bench: Sh. N. K. Billaiya & Sh. Yogesh Kumar U.S.

Section 132Section 132ASection 143(1)(a)Section 153ASection 153C

…essment are devoid of any incriminating material found at the time of search, therefore, there is no error in the findings of the CIT(A) wherein he has followed the binding decision of the Hon’ble Jurisdictional High Court of Delhi in the case of Kabul Chawla 380 ITR 573. 5. This issue has now been finally set at rest by the Hon’ble Supreme Court in the case of Abhisar Buildwell 454 ITR 212 wherein the Hon’ble Supreme court has concluded as under :- “In view of the above and for the reasons stated above, it is concluded as under: i) that in case of search under Section 132 or requisition under Section 132A, the A…

DCIT Central Circle-30, New Delhi vs. Amit Sankhwal, New Delhi

In the result, appeals of the Revenue are dismissed

ITA 1565/DEL/2020[2013-14]Status: DisposedITAT Delhi29 Dec 2023AY 2013-14

Bench: Shri G.S. Pannu, Hon’Ble & Shri Challa Nagendra Prasadआ.अ.सं/.I.T.A Nos.1564 & 1565/Del/2020 िनधा"रणवष"/Assessment Years:2011-12 & 2013-14 बनाम Dcit Amit Sankhwal Central Circle-30, Vs. 6/30, Shanti Niketan, Room No.320, E-2, New Delhi. Ara Centre, Jhandewalan Extn., New Delhi. Pan No.Abjps5322B अपीलाथ" Appellant ""यथ"/Respondent

Section 132Section 133ASection 153A

…I.T.A.Nos.1564 & 1565/Del/2020 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A” NEW DELHI BEFORE SHRI G.S. PANNU, HON’BLE VICE PRESIDENT AND SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER आ.अ.सं/.I.T.A Nos.1564 & 1565/Del/2020 िनधा"रणवष"/Assessment Years:2011-12 & 2013-14 बनाम DCIT Amit Sankhwal Central Circle-30, Vs. 6/30, Shanti Niketan, Room No.320, E-2, New Delhi. ARA Centre, Jhandewalan Extn., New Delhi. PAN No.ABJPS5322B अपीलाथ" Appellant ""यथ"/Respondent Revenue by Shri Zafarul Haque Tanweer, CIT–DR Assessee by Shri UN Marwah, CA & Shri Praveen Goel, Adv. सुनवाईक"तारीख/ Date of hearing: 21.11.2023 29…

DCIT Central Circle-30, New Delhi vs. Amit Sankhwal, New Delhi

In the result, appeals of the Revenue are dismissed

ITA 1564/DEL/2020[2011-12]Status: DisposedITAT Delhi29 Dec 2023AY 2011-12

Bench: Shri G.S. Pannu, Hon’Ble & Shri Challa Nagendra Prasadआ.अ.सं/.I.T.A Nos.1564 & 1565/Del/2020 िनधा"रणवष"/Assessment Years:2011-12 & 2013-14 बनाम Dcit Amit Sankhwal Central Circle-30, Vs. 6/30, Shanti Niketan, Room No.320, E-2, New Delhi. Ara Centre, Jhandewalan Extn., New Delhi. Pan No.Abjps5322B अपीलाथ" Appellant ""यथ"/Respondent

Section 132Section 133ASection 153A

…I.T.A.Nos.1564 & 1565/Del/2020 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A” NEW DELHI BEFORE SHRI G.S. PANNU, HON’BLE VICE PRESIDENT AND SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER आ.अ.सं/.I.T.A Nos.1564 & 1565/Del/2020 िनधा"रणवष"/Assessment Years:2011-12 & 2013-14 बनाम DCIT Amit Sankhwal Central Circle-30, Vs. 6/30, Shanti Niketan, Room No.320, E-2, New Delhi. ARA Centre, Jhandewalan Extn., New Delhi. PAN No.ABJPS5322B अपीलाथ" Appellant ""यथ"/Respondent Revenue by Shri Zafarul Haque Tanweer, CIT–DR Assessee by Shri UN Marwah, CA & Shri Praveen Goel, Adv. सुनवाईक"तारीख/ Date of hearing: 21.11.2023 29…

Dy. Commissioner of Income Tax, Central Cir., 2, Surat vs. Vijaybhai Malabhai Bharwad, Surat

In the result, ground no.2 raised by the assessee in ITA

ITA 121/SRT/2021[2014-15]Status: DisposedITAT Surat27 Dec 2023AY 2014-15

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर(खोज-और-ज"ती)अपील सं/It(Ss)A Nos.23 & 24/Srt/2021 (Assessment Years: 2012-13 & 2013-14) (Physical Hearing) The Dcit, Vs. Vijaybhai Malabhai Bharwad, Central Circle – 3, B-58, Chandramani Apartment, Surat. Udhana Magdalla Road, Surat - 395007 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aclpv4173C (Appellant) (Respondent) आयकर अपील सं./Ita No.118/Srt/2021 (Assessment Year: 2014-15) Vijaybhai Malabhai Bharwad, Vs. The Acit, B-58, Chandramani Apartment, Circle -1(2), Udhana Magdalla Road, Surat - 395007 Surat "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aclpv4173C (Appellant) (Respondent) आयकर अपील सं./Ita No.121/Srt/2021 (Assessment Year: 2014-15) The Dcit, Vs. Vijaybhai Malabhai Bharwad, Central Circle – 2, B-58, Chandramani Apartment, Surat. Udhana Magdalla Road, Surat - 395007 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aclpv4173C (Appellant) (Respondent) आयकर(खोज-और-ज"ती)अपील सं It(Ss)A Nos.90/Srt/2022 (Assessment Year: 2014-15) Vijaybhai Malabhai Bharwad, Vs. The Dcit, B-58, Chandramani Apartment, Central Circle – 3, Udhana Magdalla Road, Surat. Surat - 395007 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aclpv4173C (Appellant) (Respondent)

Section 132Section 132(1)Section 143(3)Section 153CSection 68Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकर(खोज-और-ज"ती)अपील सं/IT(SS)A Nos.23 & 24/SRT/2021 (Assessment Years: 2012-13 & 2013-14) (Physical Hearing) The DCIT, Vs. Vijaybhai Malabhai Bharwad, Central Circle – 3, B-58, Chandramani Apartment, Surat. Udhana Magdalla Road, Surat - 395007 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: ACLPV4173C (Appellant) (Respondent) आयकर अपील सं./ITA No.118/SRT/2021 (Assessment Year: 2014-15) Vijaybhai Malabhai Bharwad, Vs. The ACIT, B-58, Chandramani Apartment, Circle -1(2), Udhana Magdalla Road, Surat - 395007 Surat "थायी…

Vijaybhai Malabhai Bharwad, Surat vs. Asst. Commissioner of Income Tax, Cir., -1(2), Surat

In the result, ground no.2 raised by the assessee in ITA

ITA 118/SRT/2021[2014-15]Status: DisposedITAT Surat27 Dec 2023AY 2014-15

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर(खोज-और-ज"ती)अपील सं/It(Ss)A Nos.23 & 24/Srt/2021 (Assessment Years: 2012-13 & 2013-14) (Physical Hearing) The Dcit, Vs. Vijaybhai Malabhai Bharwad, Central Circle – 3, B-58, Chandramani Apartment, Surat. Udhana Magdalla Road, Surat - 395007 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aclpv4173C (Appellant) (Respondent) आयकर अपील सं./Ita No.118/Srt/2021 (Assessment Year: 2014-15) Vijaybhai Malabhai Bharwad, Vs. The Acit, B-58, Chandramani Apartment, Circle -1(2), Udhana Magdalla Road, Surat - 395007 Surat "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aclpv4173C (Appellant) (Respondent) आयकर अपील सं./Ita No.121/Srt/2021 (Assessment Year: 2014-15) The Dcit, Vs. Vijaybhai Malabhai Bharwad, Central Circle – 2, B-58, Chandramani Apartment, Surat. Udhana Magdalla Road, Surat - 395007 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aclpv4173C (Appellant) (Respondent) आयकर(खोज-और-ज"ती)अपील सं It(Ss)A Nos.90/Srt/2022 (Assessment Year: 2014-15) Vijaybhai Malabhai Bharwad, Vs. The Dcit, B-58, Chandramani Apartment, Central Circle – 3, Udhana Magdalla Road, Surat. Surat - 395007 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aclpv4173C (Appellant) (Respondent)

Section 132Section 132(1)Section 143(3)Section 153CSection 68Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकर(खोज-और-ज"ती)अपील सं/IT(SS)A Nos.23 & 24/SRT/2021 (Assessment Years: 2012-13 & 2013-14) (Physical Hearing) The DCIT, Vs. Vijaybhai Malabhai Bharwad, Central Circle – 3, B-58, Chandramani Apartment, Surat. Udhana Magdalla Road, Surat - 395007 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: ACLPV4173C (Appellant) (Respondent) आयकर अपील सं./ITA No.118/SRT/2021 (Assessment Year: 2014-15) Vijaybhai Malabhai Bharwad, Vs. The ACIT, B-58, Chandramani Apartment, Circle -1(2), Udhana Magdalla Road, Surat - 395007 Surat "थायी…

Pr. Commissioner of Income Tax (Central)-2 vs. Sanjay Singhal

ITA/807/2023HC Delhi22 Dec 2023

Bench: The Tribunal Was: Whether The Addition Amounting To Rs.11,35,85,032/- Made By The Assessing Officer (Ao) Concerning Purported Undisclosed Profit/Loss Made Digitally Signed By:Vaishali Chauhan Signing Date:03.01.2024 17:24:40 Signature Not Verified

Section 133ASection 69A

…ven according to Mr Kumar, the AY in issue would have to be treated as a concluded assessment. 15. Given the position that no incriminating material was found in the AY in issue, the addition made by the AO cannot be sustained. [See CIT vs. Kabul Chawla, 380 ITR 573 & Principal Commissioner of Income Tax vs. Abhisar Buildwell, 2023 SCC OnLine SC 481.] 16. We are therefore sustaining the impugned order, having regard to only this aspect of the matter. 17. The appeal is accordingly closed in view of what we have recorded above. The conclusion arrived at by the Tribunal is correct and therefore, no othe…

ACIT, Central Circle-II, Gurgaon vs. Sanjay Jindal, Delhi

In the result, appeals are dismissed

ITA 8516/DEL/2019[2016-17]Status: DisposedITAT Delhi21 Dec 2023AY 2016-17

Bench: Shri Saktijit Dey, Vice- & Shri M. Balaganesh

Section 153ASection 153C

…the Assessing Officer were not based on the seized materials. In support of such contention, the assessee relied upon various judicial precedents, such as, CIT Vs. Sinhgad Technical Education Society, (2017) 84 taxmann.com 290(SC) and CIT Vs. Kabul Chawla 380 ITR 573 (Del). After going through the materials on record, including the satisfaction note of the Assessing Officer and other materials and being convinced with the submissions of the assessee, learned first appellate authority ultimately concluded that assumption of jurisdiction under section 153C of the Act is not in accordance with law and, hence,…

ACIT, New Delhi vs. Smt Usha Gupta, New Delhi

In the result, the appeals in ITA Nos

ITA 3862/DEL/2015[2006-07]Status: DisposedITAT Delhi15 Dec 2023AY 2006-07

Bench: or during the course of hearing of the appeal.”

Section 132Section 142(1)Section 143(2)Section 143(3)Section 153ASection 153CSection 234A

…ot be disturbed without any nexus with seized material: Page 18 of 22 ITA No. 3826/Del/2015 & ors Asst. CIT Vs. M/s Satya Realtors Pvt. Ltd. a) The CIT(A) relied upon the decision of the Hon'ble Delhi High Court in the case of CIT vs. Kabul Chawla (2015] 61 Taxmann 412 (Delhi) dated 28.08.2015, in which Hon'ble Court held that completed assessment can be interfered with by the Assessing officer while making the assessment under section 153A only on the basis of incriminating material pertaining to the person searched upon unearthed during the course of search or undisclosed income or property discovered in…

ACIT, New Delhi vs. Smt Anju Gupta, New Delhi

In the result, the appeals in ITA Nos

ITA 3860/DEL/2015[2011-12]Status: DisposedITAT Delhi15 Dec 2023AY 2011-12

Bench: or during the course of hearing of the appeal.”

Section 132Section 142(1)Section 143(2)Section 143(3)Section 153ASection 153CSection 234A

…ot be disturbed without any nexus with seized material: Page 18 of 22 ITA No. 3826/Del/2015 & ors Asst. CIT Vs. M/s Satya Realtors Pvt. Ltd. a) The CIT(A) relied upon the decision of the Hon'ble Delhi High Court in the case of CIT vs. Kabul Chawla (2015] 61 Taxmann 412 (Delhi) dated 28.08.2015, in which Hon'ble Court held that completed assessment can be interfered with by the Assessing officer while making the assessment under section 153A only on the basis of incriminating material pertaining to the person searched upon unearthed during the course of search or undisclosed income or property discovered in…