CIT v. Kailash Chand Sharma

147 Taxmann 376High Court2015#7137 most cited

What is CIT v. Kailash Chand Sharma authority for?

CBDT Instruction No. 1916, which provides guidelines for the seizure of jewellery, is applicable to additions made under sections 69A and 69B. The instruction allows for specific quantities of jewellery to be considered as explained, based on the status of the assessee's family.

16

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2016 to 2025.

Also referred to as

CIT v Kailash Chand Sharma · CBDT Instruction No 1916 · jewellery seizure · unexplained money · section 69A · section 69B · Rajasthan High Court · explained jewellery

Judgments citing CIT v. Kailash Chand Sharma

Vaibhav Global Limited, Jaipur vs. DCIT, CC-4, Jaipur

In the result, the appeal of the assessee in ITA no

ITA 1144/JPR/2024[2020-21]Status: DisposedITAT Jaipur30 Jun 2025AY 2020-21
For Appellant: Shri Vinod Kumar Gupta, AdvFor Respondent: Shri Rajesh Ojha, CIT-DR
Section 115JSection 115QSection 143(3)Section 144C(5)Section 36(1)(va)

…![](_page_0_Picture_0.jpeg) # vk;dj vihyh; vf/kdj.k] t;i qj U;k;ihB] t;i qj IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,"A" JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; d s le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, > vk;dj vihy la-@ITA No. 1144/JP/2024 fu/kZkj.k o"kZ@Assessment Year : 2020-21 | M/s Vaibhav Global Limited<br>K-6B, Fateh Tiba, Jaipur | cuke<br>Vs. | DCIT,<br>Central Circle-04,<br>Jaipur | | |----------------------------------------------------------|-------------|---------------------------------------|--| | LFkk;h y…

PCIT (Central) -3, New Delhi vs. Krishan Kumar Modi

Appeals are dismissed along

ITA/48/2021HC Delhi22 Feb 2021

Bench: HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW,HON'BLE MR. JUSTICE SANJEEV NARULA

Section 132Section 132(4)Section 139(1)Section 260ASection 69A

…ITA 48/2021 & connected matters Page 1 of 10 $~24 to 30 * IN THE HIGH COURT OF DELHI AT NEW DELHI Date of Decision: 22nd February, 2021 + ITA 48/2021 & CM APPL. 6877/2021 (for delay in filing) PCIT (CENTRAL) -3, NEW DELHI ..... Appellant Through: Mr. Ajit Sharma, Senior Standing Counsel. versus KRISHAN KUMAR MODI ..... Respondent Through: Mr. Rohit Jain, and Mr. Aniket D. Agrawal, Advocates. + ITA 49/2021 & CM APPL. 6938/2021 (for delay in filing) PCIT…

The DCIT, Central Circle-2, Surat vs. Shri Ramesh L. Polra, Surat

In the result, appeal of the Revenue is dismissed

ITA 2320/AHD/2016[2013-14]Status: DisposedITAT Surat27 Aug 2019AY 2013-14

Bench: Shri Bhavnesh Saini & Shri O.P.Meenaआ.अ.सं./I.T.A.No.2320 & 2290/Ahd/2016 िनधा"रणवष"/Assessment Years: 2013-14 Vs. 1. Ramesh Laljibhai Polra, 1. The Deputy Commissioner 11, Haridarshan Society, Of Income Tax, Gajera School Circle, Central Circle-2, Surat. Surat. [Pan: Adlpp 8395 D] 2. Ramesh Laljibhai Polra, 2. The Deputy 11, Haridarshan Society, Commissioner Of Income Gajera School Circle, Surat. Tax,Central Circle-2, [Pan: Adlpp 8395 D] Surat. अपीलाथ" Appellant ""यथ"/Respondent

Section 54BSection 69Section 69A

…Ramesh Laljibhai Polra v. DCIT, Cen. Cir-2, Surat /I.T.A. No’s 2320 & 2290/AHD/2016/A.Y.2013-14 Page 1 of 26 आयकरअपीलीयअिधकरण,सुरत"यायपीठ,सुरत IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P.MEENA, ACCOUNTANT MEMBER आ.अ.सं./I.T.A.No.2320 & 2290/AHD/2016 िनधा"रणवष"/Assessment Years: 2013-14 Vs. 1. Ramesh Laljibhai Polra, 1. The Deputy Commissioner 11, Haridarshan Society, of Income Tax, Gajera School Circle, Central Circle-2, Surat. Surat. [PAN: ADLPP 8395 D] 2. Ramesh Laljibhai Polra, 2. The Deputy 11, Haridarshan Society, Commissioner of Income G…

Shri Ramesh Laljibhai Polra, Surat vs. The Dy. Commissioner of Income Tax, Central Circle-2, Surat

In the result, appeal of the Revenue is dismissed

ITA 2290/AHD/2016[2013-14]Status: DisposedITAT Surat27 Aug 2019AY 2013-14

Bench: Shri Bhavnesh Saini & Shri O.P.Meenaआ.अ.सं./I.T.A.No.2320 & 2290/Ahd/2016 िनधा"रणवष"/Assessment Years: 2013-14 Vs. 1. Ramesh Laljibhai Polra, 1. The Deputy Commissioner 11, Haridarshan Society, Of Income Tax, Gajera School Circle, Central Circle-2, Surat. Surat. [Pan: Adlpp 8395 D] 2. Ramesh Laljibhai Polra, 2. The Deputy 11, Haridarshan Society, Commissioner Of Income Gajera School Circle, Surat. Tax,Central Circle-2, [Pan: Adlpp 8395 D] Surat. अपीलाथ" Appellant ""यथ"/Respondent

Section 54BSection 69Section 69A

…Ramesh Laljibhai Polra v. DCIT, Cen. Cir-2, Surat /I.T.A. No’s 2320 & 2290/AHD/2016/A.Y.2013-14 Page 1 of 26 आयकरअपीलीयअिधकरण,सुरत"यायपीठ,सुरत IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P.MEENA, ACCOUNTANT MEMBER आ.अ.सं./I.T.A.No.2320 & 2290/AHD/2016 िनधा"रणवष"/Assessment Years: 2013-14 Vs. 1. Ramesh Laljibhai Polra, 1. The Deputy Commissioner 11, Haridarshan Society, of Income Tax, Gajera School Circle, Central Circle-2, Surat. Surat. [PAN: ADLPP 8395 D] 2. Ramesh Laljibhai Polra, 2. The Deputy 11, Haridarshan Society, Commissioner of Income G…

ACIT, CC- 26, New Delhi vs. Krishan Kumar Modi, New Delhi

In the result, the assessee's appeal is allowed

ITA 3956/DEL/2017[2012-13]Status: DisposedITAT Delhi05 Jul 2019AY 2012-13

Bench: Shri G.D. Agrawal & Shri Sudhanshu Srivastavaassessment Year: 2006-07 Assessment Year: 2006-07 Assessment Year: 2012-13 Krishan Kumar Modi, Acit, A-1, Maharani Bagh, Central Circle – 2, New Delhi. New Delhi. Vs (Pan: Aanpm0159M)

For Appellant: Shri Ajay Vohra, Sr. AdvocateFor Respondent: Shri J.K. Mishra, C.I.T. DR
Section 132Section 132(4)Section 139(1)Section 69A

…ITA 2892 to 2894/D/2017 ITA 3952 to 3956/D/2017 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘D’ NEW DELHI BEFORE SHRI G.D. AGRAWAL, VICE PRESIDENT AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER Assessment Year: 2006-07 Assessment Year: 2006-07 Assessment Year: 2012-13 Krishan Kumar Modi, ACIT, A-1, Maharani Bagh, Central Circle – 2, New Delhi. New Delhi. vs (PAN: AANPM0159M) Appellant Respondent Assessment Year: 2007-08 Assessment Year: 2008-09 Assessment Year: 2009-10 Assessment Year: 2010-11 Assessment Year: 2011-12 Assessment Year: 2012-13 ACIT, Krishan Kumar Modi, Central Circle –26, A-1, Mah…

ACIT, CC- 26, New Delhi vs. Krishan Kumar Modi, New Delhi

In the result, the assessee's appeal is allowed

ITA 3955/DEL/2017[2011-12]Status: DisposedITAT Delhi05 Jul 2019AY 2011-12

Bench: Shri G.D. Agrawal & Shri Sudhanshu Srivastavaassessment Year: 2006-07 Assessment Year: 2006-07 Assessment Year: 2012-13 Krishan Kumar Modi, Acit, A-1, Maharani Bagh, Central Circle – 2, New Delhi. New Delhi. Vs (Pan: Aanpm0159M)

For Appellant: Shri Ajay Vohra, Sr. AdvocateFor Respondent: Shri J.K. Mishra, C.I.T. DR
Section 132Section 132(4)Section 139(1)Section 69A

…ITA 2892 to 2894/D/2017 ITA 3952 to 3956/D/2017 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘D’ NEW DELHI BEFORE SHRI G.D. AGRAWAL, VICE PRESIDENT AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER Assessment Year: 2006-07 Assessment Year: 2006-07 Assessment Year: 2012-13 Krishan Kumar Modi, ACIT, A-1, Maharani Bagh, Central Circle – 2, New Delhi. New Delhi. vs (PAN: AANPM0159M) Appellant Respondent Assessment Year: 2007-08 Assessment Year: 2008-09 Assessment Year: 2009-10 Assessment Year: 2010-11 Assessment Year: 2011-12 Assessment Year: 2012-13 ACIT, Krishan Kumar Modi, Central Circle –26, A-1, Mah…

ACIT, CC- 26, New Delhi vs. Krishan Kumar Modi, New Delhi

In the result, the assessee's appeal is allowed

ITA 3954/DEL/2017[2010-11]Status: DisposedITAT Delhi05 Jul 2019AY 2010-11

Bench: Shri G.D. Agrawal & Shri Sudhanshu Srivastavaassessment Year: 2006-07 Assessment Year: 2006-07 Assessment Year: 2012-13 Krishan Kumar Modi, Acit, A-1, Maharani Bagh, Central Circle – 2, New Delhi. New Delhi. Vs (Pan: Aanpm0159M)

For Appellant: Shri Ajay Vohra, Sr. AdvocateFor Respondent: Shri J.K. Mishra, C.I.T. DR
Section 132Section 132(4)Section 139(1)Section 69A

…ITA 2892 to 2894/D/2017 ITA 3952 to 3956/D/2017 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘D’ NEW DELHI BEFORE SHRI G.D. AGRAWAL, VICE PRESIDENT AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER Assessment Year: 2006-07 Assessment Year: 2006-07 Assessment Year: 2012-13 Krishan Kumar Modi, ACIT, A-1, Maharani Bagh, Central Circle – 2, New Delhi. New Delhi. vs (PAN: AANPM0159M) Appellant Respondent Assessment Year: 2007-08 Assessment Year: 2008-09 Assessment Year: 2009-10 Assessment Year: 2010-11 Assessment Year: 2011-12 Assessment Year: 2012-13 ACIT, Krishan Kumar Modi, Central Circle –26, A-1, Mah…

ACIT, CC- 26, New Delhi vs. Krishan Kumar Modi, New Delhi

In the result, the assessee's appeal is allowed

ITA 3953/DEL/2017[2009-10]Status: DisposedITAT Delhi05 Jul 2019AY 2009-10

Bench: Shri G.D. Agrawal & Shri Sudhanshu Srivastavaassessment Year: 2006-07 Assessment Year: 2006-07 Assessment Year: 2012-13 Krishan Kumar Modi, Acit, A-1, Maharani Bagh, Central Circle – 2, New Delhi. New Delhi. Vs (Pan: Aanpm0159M)

For Appellant: Shri Ajay Vohra, Sr. AdvocateFor Respondent: Shri J.K. Mishra, C.I.T. DR
Section 132Section 132(4)Section 139(1)Section 69A

…ITA 2892 to 2894/D/2017 ITA 3952 to 3956/D/2017 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘D’ NEW DELHI BEFORE SHRI G.D. AGRAWAL, VICE PRESIDENT AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER Assessment Year: 2006-07 Assessment Year: 2006-07 Assessment Year: 2012-13 Krishan Kumar Modi, ACIT, A-1, Maharani Bagh, Central Circle – 2, New Delhi. New Delhi. vs (PAN: AANPM0159M) Appellant Respondent Assessment Year: 2007-08 Assessment Year: 2008-09 Assessment Year: 2009-10 Assessment Year: 2010-11 Assessment Year: 2011-12 Assessment Year: 2012-13 ACIT, Krishan Kumar Modi, Central Circle –26, A-1, Mah…

ACIT, CC- 26, New Delhi vs. Krishan Kumar Modi, New Delhi

In the result, the assessee's appeal is allowed

ITA 3952/DEL/2017[2008-09]Status: DisposedITAT Delhi05 Jul 2019AY 2008-09

Bench: Shri G.D. Agrawal & Shri Sudhanshu Srivastavaassessment Year: 2006-07 Assessment Year: 2006-07 Assessment Year: 2012-13 Krishan Kumar Modi, Acit, A-1, Maharani Bagh, Central Circle – 2, New Delhi. New Delhi. Vs (Pan: Aanpm0159M)

For Appellant: Shri Ajay Vohra, Sr. AdvocateFor Respondent: Shri J.K. Mishra, C.I.T. DR
Section 132Section 132(4)Section 139(1)Section 69A

…ITA 2892 to 2894/D/2017 ITA 3952 to 3956/D/2017 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘D’ NEW DELHI BEFORE SHRI G.D. AGRAWAL, VICE PRESIDENT AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER Assessment Year: 2006-07 Assessment Year: 2006-07 Assessment Year: 2012-13 Krishan Kumar Modi, ACIT, A-1, Maharani Bagh, Central Circle – 2, New Delhi. New Delhi. vs (PAN: AANPM0159M) Appellant Respondent Assessment Year: 2007-08 Assessment Year: 2008-09 Assessment Year: 2009-10 Assessment Year: 2010-11 Assessment Year: 2011-12 Assessment Year: 2012-13 ACIT, Krishan Kumar Modi, Central Circle –26, A-1, Mah…

ACIT, CC- 26, New Delhi vs. Krishan Kumar Modi, New Delhi

In the result, the assessee's appeal is allowed

ITA 3951/DEL/2017[2007-08]Status: DisposedITAT Delhi05 Jul 2019AY 2007-08

Bench: Shri G.D. Agrawal & Shri Sudhanshu Srivastavaassessment Year: 2006-07 Assessment Year: 2006-07 Assessment Year: 2012-13 Krishan Kumar Modi, Acit, A-1, Maharani Bagh, Central Circle – 2, New Delhi. New Delhi. Vs (Pan: Aanpm0159M)

For Appellant: Shri Ajay Vohra, Sr. AdvocateFor Respondent: Shri J.K. Mishra, C.I.T. DR
Section 132Section 132(4)Section 139(1)Section 69A

…ITA 2892 to 2894/D/2017 ITA 3952 to 3956/D/2017 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘D’ NEW DELHI BEFORE SHRI G.D. AGRAWAL, VICE PRESIDENT AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER Assessment Year: 2006-07 Assessment Year: 2006-07 Assessment Year: 2012-13 Krishan Kumar Modi, ACIT, A-1, Maharani Bagh, Central Circle – 2, New Delhi. New Delhi. vs (PAN: AANPM0159M) Appellant Respondent Assessment Year: 2007-08 Assessment Year: 2008-09 Assessment Year: 2009-10 Assessment Year: 2010-11 Assessment Year: 2011-12 Assessment Year: 2012-13 ACIT, Krishan Kumar Modi, Central Circle –26, A-1, Mah…

Sh. Krishan Kumar Modi, New Delhi vs. ACIT, New Delhi

In the result, the assessee's appeal is allowed

ITA 2894/DEL/2017[2012-13]Status: DisposedITAT Delhi05 Jul 2019AY 2012-13

Bench: Shri G.D. Agrawal & Shri Sudhanshu Srivastavaassessment Year: 2006-07 Assessment Year: 2006-07 Assessment Year: 2012-13 Krishan Kumar Modi, Acit, A-1, Maharani Bagh, Central Circle – 2, New Delhi. New Delhi. Vs (Pan: Aanpm0159M)

For Appellant: Shri Ajay Vohra, Sr. AdvocateFor Respondent: Shri J.K. Mishra, C.I.T. DR
Section 132Section 132(4)Section 139(1)Section 69A

…ITA 2892 to 2894/D/2017 ITA 3952 to 3956/D/2017 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘D’ NEW DELHI BEFORE SHRI G.D. AGRAWAL, VICE PRESIDENT AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER Assessment Year: 2006-07 Assessment Year: 2006-07 Assessment Year: 2012-13 Krishan Kumar Modi, ACIT, A-1, Maharani Bagh, Central Circle – 2, New Delhi. New Delhi. vs (PAN: AANPM0159M) Appellant Respondent Assessment Year: 2007-08 Assessment Year: 2008-09 Assessment Year: 2009-10 Assessment Year: 2010-11 Assessment Year: 2011-12 Assessment Year: 2012-13 ACIT, Krishan Kumar Modi, Central Circle –26, A-1, Mah…

Sh. Krishan Kumar Modi, New Delhi vs. ACIT, New Delhi

In the result, the assessee's appeal is allowed

ITA 2893/DEL/2017[2007-08]Status: DisposedITAT Delhi05 Jul 2019AY 2007-08

Bench: Shri G.D. Agrawal & Shri Sudhanshu Srivastavaassessment Year: 2006-07 Assessment Year: 2006-07 Assessment Year: 2012-13 Krishan Kumar Modi, Acit, A-1, Maharani Bagh, Central Circle – 2, New Delhi. New Delhi. Vs (Pan: Aanpm0159M)

For Appellant: Shri Ajay Vohra, Sr. AdvocateFor Respondent: Shri J.K. Mishra, C.I.T. DR
Section 132Section 132(4)Section 139(1)Section 69A

…ITA 2892 to 2894/D/2017 ITA 3952 to 3956/D/2017 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘D’ NEW DELHI BEFORE SHRI G.D. AGRAWAL, VICE PRESIDENT AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER Assessment Year: 2006-07 Assessment Year: 2006-07 Assessment Year: 2012-13 Krishan Kumar Modi, ACIT, A-1, Maharani Bagh, Central Circle – 2, New Delhi. New Delhi. vs (PAN: AANPM0159M) Appellant Respondent Assessment Year: 2007-08 Assessment Year: 2008-09 Assessment Year: 2009-10 Assessment Year: 2010-11 Assessment Year: 2011-12 Assessment Year: 2012-13 ACIT, Krishan Kumar Modi, Central Circle –26, A-1, Mah…

Sh. Krishan Kumar Modi, New Delhi vs. ACIT, New Delhi

In the result, the assessee's appeal is allowed

ITA 2892/DEL/2017[2006-07]Status: DisposedITAT Delhi05 Jul 2019AY 2006-07

Bench: Shri G.D. Agrawal & Shri Sudhanshu Srivastavaassessment Year: 2006-07 Assessment Year: 2006-07 Assessment Year: 2012-13 Krishan Kumar Modi, Acit, A-1, Maharani Bagh, Central Circle – 2, New Delhi. New Delhi. Vs (Pan: Aanpm0159M)

For Appellant: Shri Ajay Vohra, Sr. AdvocateFor Respondent: Shri J.K. Mishra, C.I.T. DR
Section 132Section 132(4)Section 139(1)Section 69A

…ITA 2892 to 2894/D/2017 ITA 3952 to 3956/D/2017 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘D’ NEW DELHI BEFORE SHRI G.D. AGRAWAL, VICE PRESIDENT AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER Assessment Year: 2006-07 Assessment Year: 2006-07 Assessment Year: 2012-13 Krishan Kumar Modi, ACIT, A-1, Maharani Bagh, Central Circle – 2, New Delhi. New Delhi. vs (PAN: AANPM0159M) Appellant Respondent Assessment Year: 2007-08 Assessment Year: 2008-09 Assessment Year: 2009-10 Assessment Year: 2010-11 Assessment Year: 2011-12 Assessment Year: 2012-13 ACIT, Krishan Kumar Modi, Central Circle –26, A-1, Mah…

Smt. Beena Gutgutia, New Delhi vs. DCIT, New Delhi

In the result both the appeals are dismissed

ITA 2414/DEL/2012[2003-04]Status: DisposedITAT Delhi21 Jul 2016AY 2003-04

Bench: Shri G.D. Agrawal & Shri Sudhanshu Srivastava

For Appellant: Shri Rajesh Jain, CAFor Respondent: Shri Ravi Jain, CIT(DR)
Section 132Section 132(1)Section 153ASection 68

…ir Instruction NO.1916 dated 11/05/1994 relating to seizure of jewellery have laid down specific guidelines. 4.3.1 In several judicial pronouncements including in the cases of Smt. Pati Devi v ITO & Another 240 ITR 727(Kar), and CIT v Kailash Chandra Sharma 146 Taxmann 376(Raj) it has been held that the issue regarding acquisition of 10 allowed in the aforecited CBDT Instruction No. 1916 as well as the status of the family of the assessee. In view of the above judicial pronouncements, benefit of 500 grams of jewellery was required to be given to the appellant, which has already been allowed in the appeal for th…

S.C. Verma, New Delhi vs. ACIT, Faridabad

In the result, both the appeals are dismissed

ITA 3763/DEL/2012[2010-11]Status: DisposedITAT Delhi18 May 2016AY 2010-11

Bench: Shri R.S. Syal, Am & Ms Suchitra Kamble, Jm Assessment Year : 2010-11 S.C. Verma, Vs. Acit, H.No.34, 1St Floor, Cent. Circle 1, Greater Kailash-I, Faridabad. New Delhi. Pan: Aaepv1937D Assessment Year : 2010-11 Acit, Vs. S.C. Verma, H.No.34, 1St Floor, Cent. Circle 1, Faridabad Greater Kailash-I, New Delhi. Pan: Aaepv1937D (Appellant) (Respondent) Assessee By : Shri Deepak Kapoor, Advocate Department By : Shri Dev Jyoty Dass, Cit, Dr Date Of Hearing : 18.05.2016 Date Of Pronouncement : 18.05.2016 Order Per R.S. Syal, Am: These Two Cross Appeals – One By The Assessee & The Other By The Revenue – Arise Out Of The Order Passed By The Cit(A) On 25.5.2012 In Relation To The Assessment Year 2010-11. Ita Nos.3757 & 3763/Del/2012

For Appellant: Shri Deepak Kapoor, AdvocateFor Respondent: Shri Dev Jyoty Dass, CIT, DR
Section 132(1)Section 132(4)

…be applicable in the context of making addition u/s 69A/69B by the Hon’ble Rajasthan High Court in CIT vs. Satyanarain Patni (2014) 366 ITR 325 (Raj). Similar view was earlier taken by the Hon’ble Rajasthan High Court in CIT vs. Kailash Chand Sharma (2015) 146 Taxmann 376 (Raj). The Hon’ble Karnataka High Court in Smt. Pati Devi vs. ITO and Another (1999) 240 ITR 727 (Kar.) has held that CBDT Instruction dated 11 May, 1994 directing the authorities not to seize specified quantities of gold jewellery applies qua the addition as well. The Hon’ble Gujarat High Court CIT vs. Ratan Lal Vyapari Lal Jain (2011) 3…

ACIT, Faridabad vs. Sh. S.C. Verma, New Delhi

In the result, both the appeals are dismissed

ITA 3757/DEL/2012[2010-11]Status: DisposedITAT Delhi18 May 2016AY 2010-11

Bench: Shri R.S. Syal, Am & Ms Suchitra Kamble, Jm Assessment Year : 2010-11 S.C. Verma, Vs. Acit, H.No.34, 1St Floor, Cent. Circle 1, Greater Kailash-I, Faridabad. New Delhi. Pan: Aaepv1937D Assessment Year : 2010-11 Acit, Vs. S.C. Verma, H.No.34, 1St Floor, Cent. Circle 1, Faridabad Greater Kailash-I, New Delhi. Pan: Aaepv1937D (Appellant) (Respondent) Assessee By : Shri Deepak Kapoor, Advocate Department By : Shri Dev Jyoty Dass, Cit, Dr Date Of Hearing : 18.05.2016 Date Of Pronouncement : 18.05.2016 Order Per R.S. Syal, Am: These Two Cross Appeals – One By The Assessee & The Other By The Revenue – Arise Out Of The Order Passed By The Cit(A) On 25.5.2012 In Relation To The Assessment Year 2010-11. Ita Nos.3757 & 3763/Del/2012

For Appellant: Shri Deepak Kapoor, AdvocateFor Respondent: Shri Dev Jyoty Dass, CIT, DR
Section 132(1)Section 132(4)

…be applicable in the context of making addition u/s 69A/69B by the Hon’ble Rajasthan High Court in CIT vs. Satyanarain Patni (2014) 366 ITR 325 (Raj). Similar view was earlier taken by the Hon’ble Rajasthan High Court in CIT vs. Kailash Chand Sharma (2015) 146 Taxmann 376 (Raj). The Hon’ble Karnataka High Court in Smt. Pati Devi vs. ITO and Another (1999) 240 ITR 727 (Kar.) has held that CBDT Instruction dated 11 May, 1994 directing the authorities not to seize specified quantities of gold jewellery applies qua the addition as well. The Hon’ble Gujarat High Court CIT vs. Ratan Lal Vyapari Lal Jain (2011) 3…

CIT v. Kailash Chand Sharma (147 Taxmann 376) — Cited in 16 Judgments | BharatTax