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 367,518 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

ACIT, Central Circle-2(1), Mumbai vs. Fancy Devi., Mumbai

In the result, the appeal filed by Revenue is dismissed

ITA 3245/MUM/2022[2017-18]Status: DisposedITAT Mumbai19 Jul 2023AY 2017-18

Bench: Shri Pavan Kumar Gadale & Ms. Padmavathy Sacit, C. Circle-2(1), Fancy Devi, Room No.804,8Thfloor, B-502, Oberoi Sky बनाम/ Oldcgoannexbuilding, Heights, Cross Road, Vs. M.K.Road, Lokhandwala, Mumbai-400020. Andheri (W), Mumbai-400053. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aegpj5895J (""थ" / Respondent) (अपीलाथ" /Appellant)

For Appellant: Shri.Ankush Kapoor.DRFor Respondent: Shri.Mahaveer Jain.AR
Section 131Section 143(2)Section 143(3)Section 153ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & MS. PADMAVATHY S, ACCOUNTANT MEMBER ACIT, C. Circle-2(1), Fancy Devi, Room No.804,8thFloor, B-502, Oberoi Sky बनाम/ OldCGOAnnexBuilding, Heights, Cross Road, Vs. M.K.Road, Lokhandwala, Mumbai-400020. Andheri (W), Mumbai-400053. "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AEGPJ5895J (""थ" / Respondent) (अपीलाथ" /Appellant) अपीलाथ" ओर से / Appellant by : Shri.Ankush Kapoor.DR ""थ" की ओर से/Respondent by : Shri.Mahaveer Jain.AR सुनवाई की तारीख / Date of Hearing 24/05/2023 घोषणा की तारीख /Date of Pronouncement 31/07…

Macro Proprieties Private Limited, M 28 Income Tax Colony Tonk Road Jaipur vs. DCIT Central Circle 2, Lic Building Jaipur

In the result, the appeals of the assessee are allowed

ITA 174/JPR/2023[2013-2014]Status: DisposedITAT Jaipur17 Jul 2023AY 2013-2014

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;djvihy la-@ITA No.174 TO 177/JP/2023 fu/kZkj.ko"kZ@AssessmentYear : 2013-14 TO 2016-17 M/s. Macro Properties Pvt. Ltd.M-28, Income Tax Colony, Tonk Road Jaipur cuke Vs. The DCIT Central Circle-2 LIC Building, Jaipur LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAFCM 3633 D vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksjls@Assesseeby : Shri C.M. Agarwal, CA jktLo dh vksjls@Revenue by: Shri JameshKurian, CI

For Appellant: Shri C.M. Agarwal, CAFor Respondent: Shri JameshKurian, CIT
Section 153CSection 50C(1)Section 69

…ns of various high courts including the decision of the Hon’ble Jurisdictional High Court: Pr. Commissioner of IncomeTax-Central, Jaipur Vs. Smt.Daksha Jain, Sirohi 2019 (8) TMI 474 (Rajasthan) Commissioner of Income Tax (Central)-III Vs. Kabul Chawla (2016) 380 ITR 573 (Delhi) Principal Commissioner of Income Tax, Central -2, New Delhi Vs. Meeta Gutgutia (2017) 395 ITR 526 (Delhi) Chintels India Ltd. Vs. Deputy Commissioner of Income Tax –Circle -8, Delhi (2017) 397 ITR 416 (Delhi) Principal Commissioner of Income Tax-4 Vs. Saumya Construction (2016) 387 ITR 529 (Gujarat) Principal Commissioner of Income Tax,…

Shri Avinash Nivrutti Bhosale, Pune vs. Dy CIT Central Cir-2(3), Mumbai

In the result, both the appeals filed by the assessee are allowed

ITA 531/MUM/2021[2010-11]Status: DisposedITAT Mumbai10 Jul 2023AY 2010-11

Bench: Shri Kuldip Singh & Shri Gagan Goyal & Shri Avinash Nivrutti Bhosale, 2, Abil House, Ganesh Khind Road, Range Hill Corner, Pune-411 007 ...... Appellant Vs. Dcit Cent. Cir 2(3) 8Th Floor, R. No. 803, Old Cgo Bldg, Pratistha Bhavan, M. K. Road, Mumbai-400 020 Pan – Abtpb8151F ..... Respondent

For Appellant: Shri Madhur Agarwal, Ld. ARFor Respondent: Smt. Shailja Rai, Ld. DR
Section 143(3)Section 153ASection 250

…held in the case of Anand Kumar Jain (HUF) (supra) as under: Next, we find that, the assessment has been framed under section 153A, consequent to the search action. The scope and ambit of section 153A is well defined. This court, in CIT v. Kabul Chawla [2016] 380 ITR 573 (Delhi); [2015] SCC Online Del 11554 concerning the scope of assessment under section 153A, has laid out and summarized the legal position after taking into account the earlier decisions of this court as well as the decisions of other High Courts and Tribunals. In the said case, it was held that the existence of incriminating material found durin…

Pr. Commissioner of Income Tax (Central)-2 vs. Nagar Dairy Pvt. Ltd

ITA - 340 / 2023HC Delhi05 Jul 2023
Section 153C

…rial found during the search did not concern the AY in issue. This position is not disputed by Mr Sanjay Kumar. 10.1 Furthermore, this very aspect is covered by the judgment of the coordinate bench of this court rendered in CIT vs. Kabul Chawla, (2016) 380 ITR 573. 10.2 Pertinently, the Kabul Chawla decision rendered by this court has been affirmed by the Supreme Court via its judgment rendered in Principal Commissioner of Income Tax vs. Abhisar Buildwell, 2023 SCC OnLine SC 481. 10.3 Besides this, in the assessee’s own case, via decision dated 01.06.2023 rendered in ITA Nos. 322/2023, 323/2023…

Govardhan Naidu Gummalla, Hyderabad vs. ACIT, Central Circle-2(2), Hyderabad

ITA 168/HYD/2023[2017-18]Status: DisposedITAT Hyderabad03 Jul 2023AY 2017-18

Bench: Shri Rama Kanta Panda & Shri K. Narasimha Charyआ.अपी.सं निर्धारण वर्ा अपीलधर्थी प्रत् यर्थी / Ita No. / A.Y. / Appellant / Respondent 165/Hyd/2023 2014-15 Assistant Sri Govardhan Naidu 166/Hyd/2023 2015-16 Commissioner Of Gummalla, Income Tax, Hyderabad Central Circle-2(2), [Pan No. Actpg9082B] 167/Hyd/2023 2016-17 Hyderabad

For Appellant: Shri P. Murali Mohan Rao, ARFor Respondent: Ms. TH Vijaya Lakshmi, CIT-DR
Section 132Section 132ASection 143(2)Section 143(3)Section 153A

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A”, HYDERABAD BEFORE SHRI RAMA KANTA PANDA, VICE PRESIDENT & SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER आ.अपी.सं निर्धारण वर्ा अपीलधर्थी प्रत् यर्थी / ITA No. / A.Y. / Appellant / Respondent 165/Hyd/2023 2014-15 Assistant Sri Govardhan Naidu 166/Hyd/2023 2015-16 Commissioner of Gummalla, Income Tax, Hyderabad Central Circle-2(2), [PAN No. ACTPG9082B] 167/Hyd/2023 2016-17 Hyderabad 168/Hyd/2023 2017-18 निर्धाररती द्वधरध/Assessee by: Shri P. Murali Mohan Rao, AR रधजस् व द्वधरध/Revenue by: Ms. TH Vijaya Lakshmi, CIT-DR सुिव…

Govardhan Naidu Gummalla, Hyderabad vs. ACIT, Central Circle-2(2), Hyderabad

ITA 167/HYD/2023[2016-17]Status: DisposedITAT Hyderabad03 Jul 2023AY 2016-17

Bench: Shri Rama Kanta Panda & Shri K. Narasimha Charyआ.अपी.सं निर्धारण वर्ा अपीलधर्थी प्रत् यर्थी / Ita No. / A.Y. / Appellant / Respondent 165/Hyd/2023 2014-15 Assistant Sri Govardhan Naidu 166/Hyd/2023 2015-16 Commissioner Of Gummalla, Income Tax, Hyderabad Central Circle-2(2), [Pan No. Actpg9082B] 167/Hyd/2023 2016-17 Hyderabad

For Appellant: Shri P. Murali Mohan Rao, ARFor Respondent: Ms. TH Vijaya Lakshmi, CIT-DR
Section 132Section 132ASection 143(2)Section 143(3)Section 153A

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A”, HYDERABAD BEFORE SHRI RAMA KANTA PANDA, VICE PRESIDENT & SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER आ.अपी.सं निर्धारण वर्ा अपीलधर्थी प्रत् यर्थी / ITA No. / A.Y. / Appellant / Respondent 165/Hyd/2023 2014-15 Assistant Sri Govardhan Naidu 166/Hyd/2023 2015-16 Commissioner of Gummalla, Income Tax, Hyderabad Central Circle-2(2), [PAN No. ACTPG9082B] 167/Hyd/2023 2016-17 Hyderabad 168/Hyd/2023 2017-18 निर्धाररती द्वधरध/Assessee by: Shri P. Murali Mohan Rao, AR रधजस् व द्वधरध/Revenue by: Ms. TH Vijaya Lakshmi, CIT-DR सुिव…

Govardhan Naidu Gummalla, Hyderabad vs. ACIT, Central Circle-2(2), Hyderabad

ITA 166/HYD/2023[2016-17]Status: DisposedITAT Hyderabad03 Jul 2023AY 2016-17

Bench: Shri Rama Kanta Panda & Shri K. Narasimha Charyआ.अपी.सं निर्धारण वर्ा अपीलधर्थी प्रत् यर्थी / Ita No. / A.Y. / Appellant / Respondent 165/Hyd/2023 2014-15 Assistant Sri Govardhan Naidu 166/Hyd/2023 2015-16 Commissioner Of Gummalla, Income Tax, Hyderabad Central Circle-2(2), [Pan No. Actpg9082B] 167/Hyd/2023 2016-17 Hyderabad

For Appellant: Shri P. Murali Mohan Rao, ARFor Respondent: Ms. TH Vijaya Lakshmi, CIT-DR
Section 132Section 132ASection 143(2)Section 143(3)Section 153A

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A”, HYDERABAD BEFORE SHRI RAMA KANTA PANDA, VICE PRESIDENT & SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER आ.अपी.सं निर्धारण वर्ा अपीलधर्थी प्रत् यर्थी / ITA No. / A.Y. / Appellant / Respondent 165/Hyd/2023 2014-15 Assistant Sri Govardhan Naidu 166/Hyd/2023 2015-16 Commissioner of Gummalla, Income Tax, Hyderabad Central Circle-2(2), [PAN No. ACTPG9082B] 167/Hyd/2023 2016-17 Hyderabad 168/Hyd/2023 2017-18 निर्धाररती द्वधरध/Assessee by: Shri P. Murali Mohan Rao, AR रधजस् व द्वधरध/Revenue by: Ms. TH Vijaya Lakshmi, CIT-DR सुिव…

Govardhan Naidu Gummalla, Hyderabad vs. ACIT, Central Circle-2(2), Hyderabad

ITA 165/HYD/2023[2014-15]Status: DisposedITAT Hyderabad03 Jul 2023AY 2014-15

Bench: Shri Rama Kanta Panda & Shri K. Narasimha Charyआ.अपी.सं निर्धारण वर्ा अपीलधर्थी प्रत् यर्थी / Ita No. / A.Y. / Appellant / Respondent 165/Hyd/2023 2014-15 Assistant Sri Govardhan Naidu 166/Hyd/2023 2015-16 Commissioner Of Gummalla, Income Tax, Hyderabad Central Circle-2(2), [Pan No. Actpg9082B] 167/Hyd/2023 2016-17 Hyderabad

For Appellant: Shri P. Murali Mohan Rao, ARFor Respondent: Ms. TH Vijaya Lakshmi, CIT-DR
Section 132Section 132ASection 143(2)Section 143(3)Section 153A

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A”, HYDERABAD BEFORE SHRI RAMA KANTA PANDA, VICE PRESIDENT & SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER आ.अपी.सं निर्धारण वर्ा अपीलधर्थी प्रत् यर्थी / ITA No. / A.Y. / Appellant / Respondent 165/Hyd/2023 2014-15 Assistant Sri Govardhan Naidu 166/Hyd/2023 2015-16 Commissioner of Gummalla, Income Tax, Hyderabad Central Circle-2(2), [PAN No. ACTPG9082B] 167/Hyd/2023 2016-17 Hyderabad 168/Hyd/2023 2017-18 निर्धाररती द्वधरध/Assessee by: Shri P. Murali Mohan Rao, AR रधजस् व द्वधरध/Revenue by: Ms. TH Vijaya Lakshmi, CIT-DR सुिव…

Sudesh Kumar(Through Legal Heir Ashish Kumar), New Delhi vs. DCIT, Central Circle-3, New Delhi

In the result, both the appeals of the assessee are allowed

ITA 9876/DEL/2019[2016-17]Status: DisposedITAT Delhi30 Jun 2023AY 2016-17

Bench: Dr. B. R. R. Kumarms. Astha Chandra

For Appellant: Sh. G. N. Gupta, AdvFor Respondent: Sh. H. K. Choudhary, CIT DR
Section 153A

…THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI Before Dr. B. R. R. Kumar, Accountant Member Ms. Astha Chandra, Judicial Member ITA No. 9875/Del/2019: Asstt. Year: 2014-15 ITA No. 9876/Del/2019: Asstt. Year: 2016-17 Sudesh Kumar ( Through legal heir Vs. DCIT, Ashish Kumar), 248, 1st Floor, Central Circle-3, Gujaranwalan Town, Part-3, New Delhi New Delhi-110009 (APPELLANT) (RESPONDENT) PAN No. AHFPK5915J Assessee by : Sh. G. N. Gupta, Adv. Revenue by : Sh. H. K. Choudhary, CIT DR Date of Hearing: 03.04.2023 Date of Pronouncement: 30.06.2023 ORDER Per Dr. B. R. R. Kumar, Accountant Member: The present…

Sudesh Kumar(Through Legal Heir Ashish Kumar), New Delhi vs. DCIT, Central Circle-3, New Delhi

In the result, both the appeals of the assessee are allowed

ITA 9875/DEL/2019[2014-15]Status: DisposedITAT Delhi30 Jun 2023AY 2014-15

Bench: Dr. B. R. R. Kumarms. Astha Chandra

For Appellant: Sh. G. N. Gupta, AdvFor Respondent: Sh. H. K. Choudhary, CIT DR
Section 153A

…THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI Before Dr. B. R. R. Kumar, Accountant Member Ms. Astha Chandra, Judicial Member ITA No. 9875/Del/2019: Asstt. Year: 2014-15 ITA No. 9876/Del/2019: Asstt. Year: 2016-17 Sudesh Kumar ( Through legal heir Vs. DCIT, Ashish Kumar), 248, 1st Floor, Central Circle-3, Gujaranwalan Town, Part-3, New Delhi New Delhi-110009 (APPELLANT) (RESPONDENT) PAN No. AHFPK5915J Assessee by : Sh. G. N. Gupta, Adv. Revenue by : Sh. H. K. Choudhary, CIT DR Date of Hearing: 03.04.2023 Date of Pronouncement: 30.06.2023 ORDER Per Dr. B. R. R. Kumar, Accountant Member: The present…

Shri Manoj Madanlal Chhajed, Pune vs. Assistant Commissioner of Income Tax, Circle -1(1)Pune, Pune

In the result, the appeal filed by the assessee in ITA

ITA 725/PUN/2022[2018-19]Status: DisposedITAT Pune28 Jun 2023AY 2018-19

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / It(Ss)A Nos.91 To 96/Pun/2022 िनधा"रण वष" / Assessment Years : 2012-13 To 2017-18 Shri Manoj Madanlal Vs. Acit, Central Circle- Chhajed, 1(1), Pune. 601, A-8 Building, Karishma Housing Society, Near Sangam Press, Kothrud, Pune- 411029. Pan : Aalpc4991M Appellant Respondent आयकर अपील सं. / It(Ss)A Nos.97 & 98/Pun/2022 िनधा"रण वष" / Assessment Years : 2012-13 & 2015-16 Acit, Circle-1(1), Pune. Vs. Shri Manoj Madanlal Chhajed, 601, A-8 Building, Karishma Housing Society, Near Sangam Press, Kothrud, Pune- 411029. Pan : Aalpc4991M Appellant Respondent आयकर अपील सं. / Ita No.725/Pun/2022 िनधा"रण वष" / Assessment Year: 2018-19 Shri Manoj Madanlal Vs. Acit, Circle-1(1), Pune. Chhajed, 601, A-8 Building, Karishma Housing Society, Near Sangam Press, Kothrud, Pune- 411029. Pan : Aalpc4991M Appellant Respondent

For Appellant: Shri Ratan SamalFor Respondent: Shri Keyur Patel
Section 132(4)Section 139(1)

…of any such incriminating material, no addition u/s 153A can be made, placing reliance on the following judicial precedents :- (i) PCIT vs. Meeta Gutgutia, 257 Taxman 441 (SC). (ii) CIT vs. Gurinder Singh Bawa, 386 ITR 483 (Bom.). (iii) CIT vs. Kabul Chawala, 380 ITR 573 (Delhi). (iv) PCIT vs. Dipak Jashvantlal Panchal, 397 ITR 153 (Guj.). (v) PCIT vs. Best Infrastructure (India) (P.) Ltd., 94 taxman.com 115 (SC). 9 IT(SS)A Nos.91 to 96/PUN/2022 IT(SS)A Nos.97 & 98/PUN/2022 9. However, the Assessing Officer rejected the above explanation by citing that the Investigation Wing of Income Tax Department, Kolkata had…

ACIT Central Circle-2 (1), Mumbai vs. Shri Ramesh Kumar Jain, Mumbai

ITA 3244/MUM/2022[2017-18]Status: DisposedITAT Mumbai28 Jun 2023AY 2017-18

Bench: Shri Kuldip Singh & Shri Gagan Goyalassessment Year: 2017-18

For Appellant: Shri Akshay Jain, A.R. &For Respondent: Smt. Riddhi Mishra, D.R
Section 131Section 132Section 143(2)Section 153ASection 68

…stics Ltd. vs. DCIT (2012) 23 taxmann.com 103 (Mum)(SB), also relied upon the case of PCIT vs. Meeta Gutgutia 5 Shri Ramesh Kumar Jain (2018) 96 taxmann.com 468 (SC) and the decision rendered by Hon’ble Delhi High Court in case of CIT vs. Kabul Chawla (2016) 380 ITR 573 (Delhi) and reached the following conclusion: “6.15 Conclusion-The aforesaid detailed discussion with respect to various judicial decisions clearly laid down the following principles – (i) the assessments which have been concluded u/s 143(3) of the Act and not pending at the time of search proceedings, do not abate. (ii) for this purpose, intim…

Rajesh Aggarwal, Dehradun vs. The Deputy Commissioner of Income Tax Officer, Central Circle, Dehradun

In the result, all the appeals of the assessee are allowed

ITA 199/DDN/2019[2013-14]Status: DisposedITAT Dehradun23 Jun 2023AY 2013-14
Section 115BSection 132Section 132(4)Section 139(1)Section 153ASection 68

…view of the recent decision of the Hon’ble Supreme Court in case of PCIT Vs. Abhisar Buildwell Pvt. Ltd reported in 149 taxmann.com 399 (SC) dated 24.04.2023, wherein the decision of Hon’ble Delhi High Court in the case of CIT Vs. Kabul Chawla reported in 380 ITR 573 (Del) has been upheld by the Hon’ble Apex Court. Hence, in view of the same, all the additions made by learned AO in the search assessments for assessment years 2011- 12 to 2015-16 are hereby directed to be deleted. 22. In view of our earlier observations made that the revised returns filed by the assessee for the assessment years 2011-12 to…

Agrim Infraproject Private Limited, Guwahati vs. Deputy Commissioner of Income Tax, Circle-3, Guwahati

In the result, the appeal of the assessee is allowed

ITA 220/GTY/2019[2013-14]Status: DisposedITAT Guwahati21 Jun 2023AY 2013-14

Bench: Shri Rajpal Yadav, Vice-(Kz) & Dr. Manish Borad

Section 132Section 139(1)Section 143(1)Section 143(2)Section 153ASection 68

…ecovered from the assessee exhibiting that loans, which are shown by the assessee in its books of account, were non-genuine. Therefore, with the help of recent decision rendered by the Hon’ble Delhi High Court in the case of CIT –vs.- Kabul Chawla reported in 380 ITR 573 (Del.). He emphasized that addition in the total income of the assessee cannot be made. 4 Assessment Year: 2013-2014 Agrim Infraproject Private Limited 6. On the other hand, ld. JCIT submitted that during the course of search, an inquiry was made about the status of the creditor and it was collected by the Revenue that these are paper companie…

Rajesh Mangla, Faridabad vs. DCIT, Central Circle-II, Faridabad

In the result, both the appeals filed by the assessee are allowed

ITA 2812/DEL/2018[2009-10]Status: DisposedITAT Delhi21 Jun 2023AY 2009-10
For Appellant: Dr. Rakesh Gupta, AdvocateFor Respondent: Ms. Banita Devi Neorem, CIT DR
Section 143Section 153ASection 153A(1)(a)

…decision of Hon’ble Apex Court in the case of Pr. CIT-3 vs. Abhisar Buildwell P. Ltd. in Civil Appeal No.6580 of 2021 vide order dated 24.04.2023 and the decision of Hon’ble jurisdictional High Court in the case of CIT (Central)-III vs. Kabul Chawla (2016) 380 ITR 573 (Delhi). He submitted that since no incriminating material was found on the basis of which addition has been done, the same is without jurisdiction on the touchstone of the aforesaid precedents. 8. Per contra, ld. DR for the Revenue relied upon the orders of the authorities below. 9. Upon careful consideration, we note that it is undisputed t…

Rajesh Mangla, Faridabad vs. DCIT, Central Circle-II, Faridabad

In the result, both the appeals filed by the assessee are allowed

ITA 2810/DEL/2018[2007-08]Status: DisposedITAT Delhi21 Jun 2023AY 2007-08
For Appellant: Dr. Rakesh Gupta, AdvocateFor Respondent: Ms. Banita Devi Neorem, CIT DR
Section 143Section 153ASection 153A(1)(a)

…decision of Hon’ble Apex Court in the case of Pr. CIT-3 vs. Abhisar Buildwell P. Ltd. in Civil Appeal No.6580 of 2021 vide order dated 24.04.2023 and the decision of Hon’ble jurisdictional High Court in the case of CIT (Central)-III vs. Kabul Chawla (2016) 380 ITR 573 (Delhi). He submitted that since no incriminating material was found on the basis of which addition has been done, the same is without jurisdiction on the touchstone of the aforesaid precedents. 8. Per contra, ld. DR for the Revenue relied upon the orders of the authorities below. 9. Upon careful consideration, we note that it is undisputed t…

ACIT, New Delhi vs. M/S Lipi Finstock Ltd., New Delhi

In the result, the Appeal filed by the Revenue is dismissed

ITA 3608/DEL/2017[2009-10]Status: DisposedITAT Delhi21 Jun 2023AY 2009-10

Bench: Shri Anil Chaturvedi & Shri Yogesh Kumar U.S.

For Appellant: Sh. Vivek Kumar, CAFor Respondent: Ms. Sarita Kumari, CIT DR
Section 132Section 153CSection 245CSection 68

…1 ACIT VS. LIPI FINSTOCK LTD. IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH: ‘E’ NEW DELHI ] BEFORE SHRI ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER I.T.A. No. 3608/DEL/2017 (A.Y. 2009-10) ACIT Vs. Lipi Finstock Ltd. Central Circle-6 C-30, Panchsheel Enclave New Delhi New Delhi ( APPELLANT ) PAN No. AAACL2220N ( RESPONDENT ) Sh. Gagan Kumar, Adv & Assessee by : Sh. Vivek Kumar, CA Department by: Ms. Sarita Kumari, CIT DR Date of Hearing 31.05.2023 Date of Pronouncement 21.06.2023 ORDER PER YOGESH KUMAR U.S., JM This appeal is filed by the Revenue against the ord…

Saloni Narang, New Delhi vs. ACIT, Central Circle- 15, New Delhi

In the result, both the appeals of the assessee in ITA Nos

ITA 2413/DEL/2018[2006-07]Status: DisposedITAT Delhi19 Jun 2023AY 2006-07

Bench: Shri Saktijit Dey & Shri N.K. Billaiya

For Appellant: Dr. Rakesh Gupta, AdvFor Respondent: Shri Vizay B Vasanta,CIT- DR
Section 143(3)Section 153ASection 153BSection 271(1)(c)Section 90

…mstances of the case, the ld. CIT(A) has erred in law and on facts in confirming the addition of Rs. 1,59,10,486/- [USD 3,57,538] which ould not be so confirmed in view of the decision of the jurisdictional Delhi High Court in the case of CIT Vs. Kabul Chawla 281 CTR 45.” 4. Since the additional ground goes to the root of the matter, we decided to address the same first. 5. Briefly stated, the facts of the case are that a search was conducted at the residential premises of the assessee on 23.08.2011. Original return of income for the impugned A.Y. was filed by the assessee on 04.07.2006 declaring income of Rs.…

Saloni Narang, New Delhi vs. ACIT, CC- 15, New Delhi

In the result, both the appeals of the assessee in ITA Nos

ITA 1832/DEL/2018[2006-07]Status: DisposedITAT Delhi19 Jun 2023AY 2006-07

Bench: Shri Saktijit Dey & Shri N.K. Billaiya

For Appellant: Dr. Rakesh Gupta, AdvFor Respondent: Shri Vizay B Vasanta,CIT- DR
Section 143(3)Section 153ASection 153BSection 271(1)(c)Section 90

…mstances of the case, the ld. CIT(A) has erred in law and on facts in confirming the addition of Rs. 1,59,10,486/- [USD 3,57,538] which ould not be so confirmed in view of the decision of the jurisdictional Delhi High Court in the case of CIT Vs. Kabul Chawla 281 CTR 45.” 4. Since the additional ground goes to the root of the matter, we decided to address the same first. 5. Briefly stated, the facts of the case are that a search was conducted at the residential premises of the assessee on 23.08.2011. Original return of income for the impugned A.Y. was filed by the assessee on 04.07.2006 declaring income of Rs.…

R.D.Finlease P.Ltd, Noida vs. DCIT, Central Circle, Noida

In the result, these appeals by the assessee are allowed

ITA 343/DEL/2019[2012-13]Status: DisposedITAT Delhi16 Jun 2023AY 2012-13

Bench: Shri Shamim Yahya & Shri Yogesh Kumar Us

Section 132(1)Section 153ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘F’: NEW DELHI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR US, JUDICIAL MEMBER ITA Nos.342 & 343/DEL/2019 [Assessment Years:2010-11 & 2012-13] M/s R.D. Finlease Pvt. Ltd. Dy. Commissioner of Income Tax, 20,21-22, Sector-16, Noida, Vs Central Circle, Noida Uttar Pradesh-201301 PAN-AAACR6938B Assessee Revenue Assessee by Sh. Sandeep Jain, CA Revenue by Sh. Binod Kumar, CIT-DR Date of Hearing 13.06.2023 Date of Pronouncement 16.06.2023 ORDER PER SHAMIM YAHYA, AM, These appeals by the assessee are directed against the respective orders of the…