CIT v. Kanhaiyalal

299 ITR 19High Court2008#3618 most cited

What is CIT v. Kanhaiyalal authority for?

A disclosure of additional income during a survey, which is subsequently offered to tax, is the subject of controversy. The case is cited in conjunction with other judgments concerning the disclosure of additional income during survey proceedings.

33

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2025.

Also referred to as

CIT v. Kanhaiyalal · 2008 · 299 ITR 19 · disclosure of additional income · survey · offer to tax · return filed · section 139(1)

Sections most often in play

Section 143(3)Section 153ASection 271(1)(c)Section 139Section 147Section 148Section 274Section 132

Issues it is cited on

section 133(a)section 271(c)section 276csection 138time barred assessmentsection 115jcsection 276bona fide mistakedeletion of penaltytax collected at sourcesurrender of incomestatement under section 132(4)

Judgments citing CIT v. Kanhaiyalal

ASSISTANT COMMISSIONER OF INCOME TA , JAIPUR vs. SHRI NATH CORPORATION, JAIPUR

In the result, the appeals filed by the Revenue are dismissed

ITA 267/JPR/2024[2015-16]Status: DisposedITAT Jaipur24 Sept 2025AY 2015-16
For Appellant: Shri Hemang Gargieya, Adv. &
Section 133ASection 271(1)(c)

…a High Court in the case of\nCommissioner of Income Tax vs. Manjunatha Cotton And Ginning\nFactory 7 (2013) 359 ITR 565\n77-185\n11.\n13.\n14.\nCopy of order of The Hon'ble Rajasthan High Court in the case of\nCommissioner of Income Tax v. Kanhaiyalal, (2008) 299 ITR 19 (Raj)\nCopy of order of the Hon'ble Supreme Court in the case of\nCommissioner of Income Tax Vs Suresh Chand Mittal 241 ITR 124\nCopy of order of the Hon'ble Delhi High Court in the case of\nCommissioner of Income Tax Vs. M/s SAS Pharmaceuticals Pvt. Ltd.\n335 19 ITR 259 (Delhi)\n186-\n192\n193-\n194\n195-\n200\n10.\nWe have carefully heard both p…

ASSISTANT COMMISSIONER OF INCOME TAX, JAIPUR vs. JITENDRA KUMAR AGARWAL, JAIPUR

In the result, the appeals filed by the Revenue are dismissed

ITA 197/JPR/2024[2015-16]Status: DisposedITAT Jaipur24 Sept 2025AY 2015-16

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri Hemang Gargieya, Adv. &For Respondent: Shri Ajey Malik, CIT (through V.C.) a
Section 133ASection 271(1)(c)

…le Karnataka High Court in the case of 77-185 Commissioner of Income Tax vs. Manjunatha Cotton And Ginning Factory 7 (2013) 359 ITR 565 11. Copy of order of The Hon'ble Rajasthan High Court in the case of 186- Commissioner of Income Tax v. Kanhaiyalal, (2008) 299 ITR 19 (Raj) 192 13. Copy of order of the Hon'ble Supreme Court in the case of 193- Commissioner of Income Tax Vs Suresh Chand Mittal 241 ITR 124 194 14. Copy of order of the Hon'ble Delhi High Court in the case of 195- Commissioner of Income Tax Vs. M/s SAS Pharmaceuticals Pvt. Ltd. 200 335 19 ITR 259 (Delhi) 10. We have carefully heard both parties an…

ASSISTANT COMMISSIONER OF INCOME-TAX, JAIPUR vs. ROYAL JEWELLERS, JAIPUR

In the result, the appeals filed by the Revenue are dismissed

ITA 196/JPR/2024[2015-16]Status: DisposedITAT Jaipur24 Sept 2025AY 2015-16
For Appellant: Shri Hemang Gargieya, Adv. &
Section 133ASection 271(1)(c)

…a High Court in the case of\nCommissioner of Income Tax vs. Manjunatha Cotton And Ginning\nFactory 7 (2013) 359 ITR 565\n77-185\n11.\n13.\n14.\nCopy of order of The Hon'ble Rajasthan High Court in the case of\nCommissioner of Income Tax v. Kanhaiyalal, (2008) 299 ITR 19 (Raj)\nCopy of order of the Hon'ble Supreme Court in the case of\nCommissioner of Income Tax Vs Suresh Chand Mittal 241 ITR 124\nCopy of order of the Hon'ble Delhi High Court in the case of\nCommissioner of Income Tax Vs. M/s SAS Pharmaceuticals Pvt. Ltd.\n335 19 ITR 259 (Delhi)\n186-\n192\n193-\n194\n195-\n200\n10.\nWe have carefully heard both p…

SHRI RAMCHAND LAXMANDAS BABANI,JAIPUR vs. INCOME TAX OFFICER, JAIPUR

In the result, the appeal of the assessee is allowed

ITA 192/JPR/2025[2011-12]Status: DisposedITAT Jaipur21 Aug 2025AY 2011-12

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI, AM आयकरअपीलसं./ ITA No. 192/JPR/2025 निर्धारणवर्ष / AssessmentYear : 2011-12 Shri Ramchand Laxmandas Babani P.No.2, Shiv Shankar Colony Janta Colony, Jaipur – 302 004 (Raj) बनाम Vs. The ITO Ward -6(4) Jaipur प्रत्यर्थी / Respondent स्थायीलेखा सं. / जीआईआरसं./PAN/GIR No.: ANYPB 6571 A अपीलार्थी / Appellant निर्धारिती की ओरसे/Assesseeby : Shri Mohit Balani, Advocate (Thru" V.C.) राजस्व की ओरसे /Revenue by: Shri Gautam Sin

For Appellant: Shri Mohit Balani, Advocate (Thru” V.C.)For Respondent: Shri Gautam Singh Choudhary, JCIT-DR
Section 271(1)(c)

…270 ITR 523/120051 143 Tasman 42 (Rai) 10 ITANO. 192/JPR/2025 SHRI RAMCHAND LAXMANDAS BABANI VS ITO, WARD 6(4), JAIPUR (para 6.3), Axsit. CIT. GehilalKanhaialal HUF 20121 348 ITR 561/210 Taxman 244/25 taxmann.com 214 (SC) (para 6.3), CIT v. Kanhaiyalal 2008] 299 ITR 19 (Raj.) (para 6.3), CIT v. Radha Kishan Goel [20051 278 ITR 454 (All) (para 6.3), CIT v. Abdul Rashi 201.31 40 taxmann.com 244 (Chattisgarh) (para 6.3), SMJ. Housing v. CI7[2013] 357 ITR 698/38 tasmann.com 203 (Mad) (para 6.3), CIT Vegetable Products Lad [1973] 88 ITR 192 (SC) (para 6.3) and Shourya Towers (P) Ladv. Dy CIT[20131 359 ITR 523/213 Tax…

SURESH CHAND BANSAL,HARYANA vs. ACIT, CENTRAL CIRCLE-16 , DELHI

In the result, the appeal filed by the assessee is allowed

ITA 3666/DEL/2023[2014-15]Status: DisposedITAT Delhi26 Jun 2024AY 2014-15

Bench: SHRI S.RIFAUR RAHMAN (Accountant Member), SHRI SUDHIR PAREEK (Judicial Member)

Section 153ASection 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC’: NEW DELHI BEFORE, SHRI S.RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI SUDHIR PAREEK, JUDICIAL MEMBER ITA No.3665/Del/2023 (ASSESSMENT YEAR 2015-16) Amit Bansal ACIT C/o M/s Ganesh Lal Central Circle-16 Shri Chand, Janta Bazzar Vs. Delhi Jind, SCH No.6, Jind Haryana-126102 PAN-AGBPB 2366DJ (Appellant) (Respondent) Suresh Chand Bansal ACIT C/o M/s Ganesh Lal Central Circle-16 Shri Chand, Janta Bazzar Vs. Delhi Jind, SCH No.6, Jind Haryana-126102 PAN-AANPC 3204B (Appellant) (Respondent) Assessee by Shri Ruchesh Sinha, Adv. Respondent by Shri Om Parkash, S…

AMIT BANSAL,HARYANA vs. ACIT, CENTRAL CIRCLE-16, DELHI

In the result, the appeal filed by the assessee is allowed

ITA 3665/DEL/2023[2015-16]Status: DisposedITAT Delhi26 Jun 2024AY 2015-16

Bench: SHRI S.RIFAUR RAHMAN (Accountant Member), SHRI SUDHIR PAREEK (Judicial Member)

Section 153ASection 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC’: NEW DELHI BEFORE, SHRI S.RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI SUDHIR PAREEK, JUDICIAL MEMBER ITA No.3665/Del/2023 (ASSESSMENT YEAR 2015-16) Amit Bansal ACIT C/o M/s Ganesh Lal Central Circle-16 Shri Chand, Janta Bazzar Vs. Delhi Jind, SCH No.6, Jind Haryana-126102 PAN-AGBPB 2366DJ (Appellant) (Respondent) Suresh Chand Bansal ACIT C/o M/s Ganesh Lal Central Circle-16 Shri Chand, Janta Bazzar Vs. Delhi Jind, SCH No.6, Jind Haryana-126102 PAN-AANPC 3204B (Appellant) (Respondent) Assessee by Shri Ruchesh Sinha, Adv. Respondent by Shri Om Parkash, S…

AMIT BANSAL,HARYANA vs. ACIT CENTRAL CIRCLE-16, DELHI

In the result, the appeal filed by the assessee is allowed

ITA 3664/DEL/2023[2014-15]Status: DisposedITAT Delhi26 Jun 2024AY 2014-15

Bench: SHRI S.RIFAUR RAHMAN (Accountant Member), SHRI SUDHIR PAREEK (Judicial Member)

Section 153ASection 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC’: NEW DELHI BEFORE, SHRI S.RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI SUDHIR PAREEK, JUDICIAL MEMBER ITA No.3665/Del/2023 (ASSESSMENT YEAR 2015-16) Amit Bansal ACIT C/o M/s Ganesh Lal Central Circle-16 Shri Chand, Janta Bazzar Vs. Delhi Jind, SCH No.6, Jind Haryana-126102 PAN-AGBPB 2366DJ (Appellant) (Respondent) Suresh Chand Bansal ACIT C/o M/s Ganesh Lal Central Circle-16 Shri Chand, Janta Bazzar Vs. Delhi Jind, SCH No.6, Jind Haryana-126102 PAN-AANPC 3204B (Appellant) (Respondent) Assessee by Shri Ruchesh Sinha, Adv. Respondent by Shri Om Parkash, S…

KAVERI POLYMERS,WARANGAL vs. DCIT, CENTRAL CIRCLE -1(3), HYDERABAD

In the result, the appeal of assessee is dismissed

ITA 513/HYD/2022[2015-165]Status: DisposedITAT Hyderabad16 Mar 2023AY 2015-165

Bench: Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Shri K.C. DevdasFor Respondent: Shri KPRR Murthy
Section 132Section 143(3)Section 153CSection 271Section 271(1)(c)

…t year, which concealment was revealed by the discovery of certain assets in the assessee's possession during the search conducted under Section 132. Here, it would be beneficial to reproduce the dictum of the Rajasthan High Court in CIT v. Kanhaiyalal [2008] 299 ITR 19, where it held that- "We may consider the things from yet another aspect, viz., that under the set up of IT Act, in whatever eventuality the assessment may have to be made, i.e. whether a regular assessment, or assessment consequent upon escapement of income, or assessment of a block period, but in either case, the assessment has to be, with respe…

KAVERI INFRA PROJECT PVT LTD,WARANGAL vs. DCIT, CENTRAL CIRCLE-1(3),, HYDERABAD

In the result, the appeal of assessee in ITA

ITA 511/HYD/2022[2016-17]Status: DisposedITAT Hyderabad16 Mar 2023AY 2016-17

Bench: Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Shri K.C. DevdasFor Respondent: Shri KPRR Murthy
Section 132Section 143(3)Section 153ASection 153CSection 271Section 271(1)(c)

…t year, which concealment was revealed by the discovery of certain assets in the assessee's possession during the search conducted under Section 132. Here, it would be beneficial to reproduce the dictum of the Rajasthan High Court in CIT v. Kanhaiyalal [2008] 299 ITR 19, where it held that- "We may consider the things from yet another aspect, viz., that under the set up of IT Act, in whatever eventuality the assessment may have to be made, i.e. whether a regular assessment, or assessment consequent upon escapement of income, or assessment of a block period, but in either case, the assessment has to be, with respe…

KAVERI INFRA PROJECT PVT LTD,WARANGAL vs. DCIT, CENTRAL CIRCLE -1(3), HYDERABAD

In the result, the appeal of assessee in ITA

ITA 510/HYD/2022[2015-16]Status: DisposedITAT Hyderabad16 Mar 2023AY 2015-16

Bench: Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Shri K.C. DevdasFor Respondent: Shri KPRR Murthy
Section 132Section 143(3)Section 153ASection 153CSection 271Section 271(1)(c)

…t year, which concealment was revealed by the discovery of certain assets in the assessee's possession during the search conducted under Section 132. Here, it would be beneficial to reproduce the dictum of the Rajasthan High Court in CIT v. Kanhaiyalal [2008] 299 ITR 19, where it held that- "We may consider the things from yet another aspect, viz., that under the set up of IT Act, in whatever eventuality the assessment may have to be made, i.e. whether a regular assessment, or assessment consequent upon escapement of income, or assessment of a block period, but in either case, the assessment has to be, with respe…

SHRI TEJAS VINUBHAI SHAH,AHMEDABAD vs. THE DCIT, CENTRAL CIR-1(3),, AHMEDABAD

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

ITA 2671/AHD/2017[2012-13]Status: DisposedITAT Ahmedabad08 Apr 2019AY 2012-13

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./ Ita No. 2662 /Ahd/2017 Asstt.Year : 2009-10 Late Pragnesh Navinbhai Patel Through Dcit, Cent.Cir.1(3) Legal Heir Smt.Shraddha Pragnesh Patel Vs Ahmedabad. 39, Kamalnayan Bungalows Aarohi Club Road, Ahmedabad. Pan : Abbpp 5517 H आयकर अपील सं./ Ita No. 2669, 2670 & 2671/Ahd/2017 "नधा"रण वष"/Assessment Year: 2009-10, 2010-11 & 2012-13 Shri Tejas Vinubhai Shah Dcit, Cent.Cir.1(3) 48, Alok Bungalow Vs Ahmedabad. Sun-N-Step Club Road Pan : Ahbps 5069 H आयकर अपील सं./ Ita No. 2663 To 2668/Ahd/2017 "नधा"रण वष"/Assessment Year: 2007-08 To 2012-13 Shri Pravinbhai Gordhanbhai Patel Dcit, Cent.Cir.1(3) 8, Sardar Society Vs Ahmedabad. Nr. Ambica Nagar Highway Road Kalol (N.G.) Pan : Afupp 7843 M

For Appellant: Shri A.L. Thakkar, ARFor Respondent: Shri O.P. Pathak,Sr.DR
Section 132Section 139(1)Section 153ASection 271(1)(c)Section 271A

…t year, which concealment was revealed by the discovery of certain assets in the assessee's possession during the search conducted under Section 132. Here, it would be beneficial to reproduce the dictum of the Rajasthan High Court in CIT v. Kanhaiyalal [2008] 299 ITR 19, where it held that- "We may consider the things from yet another aspect, viz., that under the set up of IT Act, in whatever eventuality the assessment may have to be made, i.e. whether a regular assessment, or assessment consequent upon escapement of income, or assessment of a block period, but in either case, the assessment has to be, with respe…

SHRI TEJAS VINUBHAI SHAH,AHMEDABAD vs. THE DCIT, CENTRAL CIR-1(3),, AHMEDABAD

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

ITA 2670/AHD/2017[2010-11]Status: DisposedITAT Ahmedabad08 Apr 2019AY 2010-11

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./ Ita No. 2662 /Ahd/2017 Asstt.Year : 2009-10 Late Pragnesh Navinbhai Patel Through Dcit, Cent.Cir.1(3) Legal Heir Smt.Shraddha Pragnesh Patel Vs Ahmedabad. 39, Kamalnayan Bungalows Aarohi Club Road, Ahmedabad. Pan : Abbpp 5517 H आयकर अपील सं./ Ita No. 2669, 2670 & 2671/Ahd/2017 "नधा"रण वष"/Assessment Year: 2009-10, 2010-11 & 2012-13 Shri Tejas Vinubhai Shah Dcit, Cent.Cir.1(3) 48, Alok Bungalow Vs Ahmedabad. Sun-N-Step Club Road Pan : Ahbps 5069 H आयकर अपील सं./ Ita No. 2663 To 2668/Ahd/2017 "नधा"रण वष"/Assessment Year: 2007-08 To 2012-13 Shri Pravinbhai Gordhanbhai Patel Dcit, Cent.Cir.1(3) 8, Sardar Society Vs Ahmedabad. Nr. Ambica Nagar Highway Road Kalol (N.G.) Pan : Afupp 7843 M

For Appellant: Shri A.L. Thakkar, ARFor Respondent: Shri O.P. Pathak,Sr.DR
Section 132Section 139(1)Section 153ASection 271(1)(c)Section 271A

…t year, which concealment was revealed by the discovery of certain assets in the assessee's possession during the search conducted under Section 132. Here, it would be beneficial to reproduce the dictum of the Rajasthan High Court in CIT v. Kanhaiyalal [2008] 299 ITR 19, where it held that- "We may consider the things from yet another aspect, viz., that under the set up of IT Act, in whatever eventuality the assessment may have to be made, i.e. whether a regular assessment, or assessment consequent upon escapement of income, or assessment of a block period, but in either case, the assessment has to be, with respe…

SJRI TEJAS VINUBHAI SHAH,AHMEDABAD vs. THE DCIT, CENTRAL, CIR-1(3),, AHMEDABAD

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

ITA 2669/AHD/2017[2009-10]Status: DisposedITAT Ahmedabad08 Apr 2019AY 2009-10

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./ Ita No. 2662 /Ahd/2017 Asstt.Year : 2009-10 Late Pragnesh Navinbhai Patel Through Dcit, Cent.Cir.1(3) Legal Heir Smt.Shraddha Pragnesh Patel Vs Ahmedabad. 39, Kamalnayan Bungalows Aarohi Club Road, Ahmedabad. Pan : Abbpp 5517 H आयकर अपील सं./ Ita No. 2669, 2670 & 2671/Ahd/2017 "नधा"रण वष"/Assessment Year: 2009-10, 2010-11 & 2012-13 Shri Tejas Vinubhai Shah Dcit, Cent.Cir.1(3) 48, Alok Bungalow Vs Ahmedabad. Sun-N-Step Club Road Pan : Ahbps 5069 H आयकर अपील सं./ Ita No. 2663 To 2668/Ahd/2017 "नधा"रण वष"/Assessment Year: 2007-08 To 2012-13 Shri Pravinbhai Gordhanbhai Patel Dcit, Cent.Cir.1(3) 8, Sardar Society Vs Ahmedabad. Nr. Ambica Nagar Highway Road Kalol (N.G.) Pan : Afupp 7843 M

For Appellant: Shri A.L. Thakkar, ARFor Respondent: Shri O.P. Pathak,Sr.DR
Section 132Section 139(1)Section 153ASection 271(1)(c)Section 271A

…t year, which concealment was revealed by the discovery of certain assets in the assessee's possession during the search conducted under Section 132. Here, it would be beneficial to reproduce the dictum of the Rajasthan High Court in CIT v. Kanhaiyalal [2008] 299 ITR 19, where it held that- "We may consider the things from yet another aspect, viz., that under the set up of IT Act, in whatever eventuality the assessment may have to be made, i.e. whether a regular assessment, or assessment consequent upon escapement of income, or assessment of a block period, but in either case, the assessment has to be, with respe…

SHRI PRAVINBHAI GORDHANBHAI PATEL,KALOL vs. THE DCIT, CENTRAL CIR-1(3), , AHMEDABAD

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

ITA 2668/AHD/2017[2012-13]Status: DisposedITAT Ahmedabad08 Apr 2019AY 2012-13

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./ Ita No. 2662 /Ahd/2017 Asstt.Year : 2009-10 Late Pragnesh Navinbhai Patel Through Dcit, Cent.Cir.1(3) Legal Heir Smt.Shraddha Pragnesh Patel Vs Ahmedabad. 39, Kamalnayan Bungalows Aarohi Club Road, Ahmedabad. Pan : Abbpp 5517 H आयकर अपील सं./ Ita No. 2669, 2670 & 2671/Ahd/2017 "नधा"रण वष"/Assessment Year: 2009-10, 2010-11 & 2012-13 Shri Tejas Vinubhai Shah Dcit, Cent.Cir.1(3) 48, Alok Bungalow Vs Ahmedabad. Sun-N-Step Club Road Pan : Ahbps 5069 H आयकर अपील सं./ Ita No. 2663 To 2668/Ahd/2017 "नधा"रण वष"/Assessment Year: 2007-08 To 2012-13 Shri Pravinbhai Gordhanbhai Patel Dcit, Cent.Cir.1(3) 8, Sardar Society Vs Ahmedabad. Nr. Ambica Nagar Highway Road Kalol (N.G.) Pan : Afupp 7843 M

For Appellant: Shri A.L. Thakkar, ARFor Respondent: Shri O.P. Pathak,Sr.DR
Section 132Section 139(1)Section 153ASection 271(1)(c)Section 271A

…t year, which concealment was revealed by the discovery of certain assets in the assessee's possession during the search conducted under Section 132. Here, it would be beneficial to reproduce the dictum of the Rajasthan High Court in CIT v. Kanhaiyalal [2008] 299 ITR 19, where it held that- "We may consider the things from yet another aspect, viz., that under the set up of IT Act, in whatever eventuality the assessment may have to be made, i.e. whether a regular assessment, or assessment consequent upon escapement of income, or assessment of a block period, but in either case, the assessment has to be, with respe…

SHRI PRAVINBHAI GORDHANBHAI PATEL,KALOL vs. THE DCIT, CENTRAL CIR-1(3), , AHMEDABAD

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

ITA 2667/AHD/2017[2011-12]Status: DisposedITAT Ahmedabad08 Apr 2019AY 2011-12

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./ Ita No. 2662 /Ahd/2017 Asstt.Year : 2009-10 Late Pragnesh Navinbhai Patel Through Dcit, Cent.Cir.1(3) Legal Heir Smt.Shraddha Pragnesh Patel Vs Ahmedabad. 39, Kamalnayan Bungalows Aarohi Club Road, Ahmedabad. Pan : Abbpp 5517 H आयकर अपील सं./ Ita No. 2669, 2670 & 2671/Ahd/2017 "नधा"रण वष"/Assessment Year: 2009-10, 2010-11 & 2012-13 Shri Tejas Vinubhai Shah Dcit, Cent.Cir.1(3) 48, Alok Bungalow Vs Ahmedabad. Sun-N-Step Club Road Pan : Ahbps 5069 H आयकर अपील सं./ Ita No. 2663 To 2668/Ahd/2017 "नधा"रण वष"/Assessment Year: 2007-08 To 2012-13 Shri Pravinbhai Gordhanbhai Patel Dcit, Cent.Cir.1(3) 8, Sardar Society Vs Ahmedabad. Nr. Ambica Nagar Highway Road Kalol (N.G.) Pan : Afupp 7843 M

For Appellant: Shri A.L. Thakkar, ARFor Respondent: Shri O.P. Pathak,Sr.DR
Section 132Section 139(1)Section 153ASection 271(1)(c)Section 271A

…t year, which concealment was revealed by the discovery of certain assets in the assessee's possession during the search conducted under Section 132. Here, it would be beneficial to reproduce the dictum of the Rajasthan High Court in CIT v. Kanhaiyalal [2008] 299 ITR 19, where it held that- "We may consider the things from yet another aspect, viz., that under the set up of IT Act, in whatever eventuality the assessment may have to be made, i.e. whether a regular assessment, or assessment consequent upon escapement of income, or assessment of a block period, but in either case, the assessment has to be, with respe…

SHRI PRAVINBHAI GORDHANBHAI PATEL,KALOL vs. THE DCIT, CENTRAL CIR-1(3), , AHMEDABAD

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

ITA 2666/AHD/2017[2010-11]Status: DisposedITAT Ahmedabad08 Apr 2019AY 2010-11

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./ Ita No. 2662 /Ahd/2017 Asstt.Year : 2009-10 Late Pragnesh Navinbhai Patel Through Dcit, Cent.Cir.1(3) Legal Heir Smt.Shraddha Pragnesh Patel Vs Ahmedabad. 39, Kamalnayan Bungalows Aarohi Club Road, Ahmedabad. Pan : Abbpp 5517 H आयकर अपील सं./ Ita No. 2669, 2670 & 2671/Ahd/2017 "नधा"रण वष"/Assessment Year: 2009-10, 2010-11 & 2012-13 Shri Tejas Vinubhai Shah Dcit, Cent.Cir.1(3) 48, Alok Bungalow Vs Ahmedabad. Sun-N-Step Club Road Pan : Ahbps 5069 H आयकर अपील सं./ Ita No. 2663 To 2668/Ahd/2017 "नधा"रण वष"/Assessment Year: 2007-08 To 2012-13 Shri Pravinbhai Gordhanbhai Patel Dcit, Cent.Cir.1(3) 8, Sardar Society Vs Ahmedabad. Nr. Ambica Nagar Highway Road Kalol (N.G.) Pan : Afupp 7843 M

For Appellant: Shri A.L. Thakkar, ARFor Respondent: Shri O.P. Pathak,Sr.DR
Section 132Section 139(1)Section 153ASection 271(1)(c)Section 271A

…t year, which concealment was revealed by the discovery of certain assets in the assessee's possession during the search conducted under Section 132. Here, it would be beneficial to reproduce the dictum of the Rajasthan High Court in CIT v. Kanhaiyalal [2008] 299 ITR 19, where it held that- "We may consider the things from yet another aspect, viz., that under the set up of IT Act, in whatever eventuality the assessment may have to be made, i.e. whether a regular assessment, or assessment consequent upon escapement of income, or assessment of a block period, but in either case, the assessment has to be, with respe…

SHRI PRAVINBHAI GORDHANBHAI PATEL,KALOL vs. THE DCIT, CENTRAL CIR-1(3), , AHMEDABAD

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

ITA 2665/AHD/2017[2009-10]Status: DisposedITAT Ahmedabad08 Apr 2019AY 2009-10

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./ Ita No. 2662 /Ahd/2017 Asstt.Year : 2009-10 Late Pragnesh Navinbhai Patel Through Dcit, Cent.Cir.1(3) Legal Heir Smt.Shraddha Pragnesh Patel Vs Ahmedabad. 39, Kamalnayan Bungalows Aarohi Club Road, Ahmedabad. Pan : Abbpp 5517 H आयकर अपील सं./ Ita No. 2669, 2670 & 2671/Ahd/2017 "नधा"रण वष"/Assessment Year: 2009-10, 2010-11 & 2012-13 Shri Tejas Vinubhai Shah Dcit, Cent.Cir.1(3) 48, Alok Bungalow Vs Ahmedabad. Sun-N-Step Club Road Pan : Ahbps 5069 H आयकर अपील सं./ Ita No. 2663 To 2668/Ahd/2017 "नधा"रण वष"/Assessment Year: 2007-08 To 2012-13 Shri Pravinbhai Gordhanbhai Patel Dcit, Cent.Cir.1(3) 8, Sardar Society Vs Ahmedabad. Nr. Ambica Nagar Highway Road Kalol (N.G.) Pan : Afupp 7843 M

For Appellant: Shri A.L. Thakkar, ARFor Respondent: Shri O.P. Pathak,Sr.DR
Section 132Section 139(1)Section 153ASection 271(1)(c)Section 271A

…t year, which concealment was revealed by the discovery of certain assets in the assessee's possession during the search conducted under Section 132. Here, it would be beneficial to reproduce the dictum of the Rajasthan High Court in CIT v. Kanhaiyalal [2008] 299 ITR 19, where it held that- "We may consider the things from yet another aspect, viz., that under the set up of IT Act, in whatever eventuality the assessment may have to be made, i.e. whether a regular assessment, or assessment consequent upon escapement of income, or assessment of a block period, but in either case, the assessment has to be, with respe…

SHRI PRAVINBHAI GORDHANBHAI PATEL,KALOL vs. THE DCIT, CENTRAL CIR-1(3), , AHMEDABAD

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

ITA 2664/AHD/2017[2008-09]Status: DisposedITAT Ahmedabad08 Apr 2019AY 2008-09

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./ Ita No. 2662 /Ahd/2017 Asstt.Year : 2009-10 Late Pragnesh Navinbhai Patel Through Dcit, Cent.Cir.1(3) Legal Heir Smt.Shraddha Pragnesh Patel Vs Ahmedabad. 39, Kamalnayan Bungalows Aarohi Club Road, Ahmedabad. Pan : Abbpp 5517 H आयकर अपील सं./ Ita No. 2669, 2670 & 2671/Ahd/2017 "नधा"रण वष"/Assessment Year: 2009-10, 2010-11 & 2012-13 Shri Tejas Vinubhai Shah Dcit, Cent.Cir.1(3) 48, Alok Bungalow Vs Ahmedabad. Sun-N-Step Club Road Pan : Ahbps 5069 H आयकर अपील सं./ Ita No. 2663 To 2668/Ahd/2017 "नधा"रण वष"/Assessment Year: 2007-08 To 2012-13 Shri Pravinbhai Gordhanbhai Patel Dcit, Cent.Cir.1(3) 8, Sardar Society Vs Ahmedabad. Nr. Ambica Nagar Highway Road Kalol (N.G.) Pan : Afupp 7843 M

For Appellant: Shri A.L. Thakkar, ARFor Respondent: Shri O.P. Pathak,Sr.DR
Section 132Section 139(1)Section 153ASection 271(1)(c)Section 271A

…t year, which concealment was revealed by the discovery of certain assets in the assessee's possession during the search conducted under Section 132. Here, it would be beneficial to reproduce the dictum of the Rajasthan High Court in CIT v. Kanhaiyalal [2008] 299 ITR 19, where it held that- "We may consider the things from yet another aspect, viz., that under the set up of IT Act, in whatever eventuality the assessment may have to be made, i.e. whether a regular assessment, or assessment consequent upon escapement of income, or assessment of a block period, but in either case, the assessment has to be, with respe…

SHRI PRAVINBHAI GORDHANBHAI PATEL,KALOL vs. THE DCIT, CENTRAL CIR-1(3), , AHMEDABAD

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

ITA 2663/AHD/2017[2007-08]Status: DisposedITAT Ahmedabad08 Apr 2019AY 2007-08

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./ Ita No. 2662 /Ahd/2017 Asstt.Year : 2009-10 Late Pragnesh Navinbhai Patel Through Dcit, Cent.Cir.1(3) Legal Heir Smt.Shraddha Pragnesh Patel Vs Ahmedabad. 39, Kamalnayan Bungalows Aarohi Club Road, Ahmedabad. Pan : Abbpp 5517 H आयकर अपील सं./ Ita No. 2669, 2670 & 2671/Ahd/2017 "नधा"रण वष"/Assessment Year: 2009-10, 2010-11 & 2012-13 Shri Tejas Vinubhai Shah Dcit, Cent.Cir.1(3) 48, Alok Bungalow Vs Ahmedabad. Sun-N-Step Club Road Pan : Ahbps 5069 H आयकर अपील सं./ Ita No. 2663 To 2668/Ahd/2017 "नधा"रण वष"/Assessment Year: 2007-08 To 2012-13 Shri Pravinbhai Gordhanbhai Patel Dcit, Cent.Cir.1(3) 8, Sardar Society Vs Ahmedabad. Nr. Ambica Nagar Highway Road Kalol (N.G.) Pan : Afupp 7843 M

For Appellant: Shri A.L. Thakkar, ARFor Respondent: Shri O.P. Pathak,Sr.DR
Section 132Section 139(1)Section 153ASection 271(1)(c)Section 271A

…t year, which concealment was revealed by the discovery of certain assets in the assessee's possession during the search conducted under Section 132. Here, it would be beneficial to reproduce the dictum of the Rajasthan High Court in CIT v. Kanhaiyalal [2008] 299 ITR 19, where it held that- "We may consider the things from yet another aspect, viz., that under the set up of IT Act, in whatever eventuality the assessment may have to be made, i.e. whether a regular assessment, or assessment consequent upon escapement of income, or assessment of a block period, but in either case, the assessment has to be, with respe…

LATE PRAGNESH NAVINBHAI PATEL (THROUGH LEGAL HEIR SMT. SHRADDHA PRAGNESH PATEL.,AHMEDABAD vs. THE DCIT, CENTRAL CIR-1(3), , AHMEDABAD

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

ITA 2662/AHD/2017[2009-10]Status: DisposedITAT Ahmedabad08 Apr 2019AY 2009-10

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./ Ita No. 2662 /Ahd/2017 Asstt.Year : 2009-10 Late Pragnesh Navinbhai Patel Through Dcit, Cent.Cir.1(3) Legal Heir Smt.Shraddha Pragnesh Patel Vs Ahmedabad. 39, Kamalnayan Bungalows Aarohi Club Road, Ahmedabad. Pan : Abbpp 5517 H आयकर अपील सं./ Ita No. 2669, 2670 & 2671/Ahd/2017 "नधा"रण वष"/Assessment Year: 2009-10, 2010-11 & 2012-13 Shri Tejas Vinubhai Shah Dcit, Cent.Cir.1(3) 48, Alok Bungalow Vs Ahmedabad. Sun-N-Step Club Road Pan : Ahbps 5069 H आयकर अपील सं./ Ita No. 2663 To 2668/Ahd/2017 "नधा"रण वष"/Assessment Year: 2007-08 To 2012-13 Shri Pravinbhai Gordhanbhai Patel Dcit, Cent.Cir.1(3) 8, Sardar Society Vs Ahmedabad. Nr. Ambica Nagar Highway Road Kalol (N.G.) Pan : Afupp 7843 M

For Appellant: Shri A.L. Thakkar, ARFor Respondent: Shri O.P. Pathak,Sr.DR
Section 132Section 139(1)Section 153ASection 271(1)(c)Section 271A

…t year, which concealment was revealed by the discovery of certain assets in the assessee's possession during the search conducted under Section 132. Here, it would be beneficial to reproduce the dictum of the Rajasthan High Court in CIT v. Kanhaiyalal [2008] 299 ITR 19, where it held that- "We may consider the things from yet another aspect, viz., that under the set up of IT Act, in whatever eventuality the assessment may have to be made, i.e. whether a regular assessment, or assessment consequent upon escapement of income, or assessment of a block period, but in either case, the assessment has to be, with respe…

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