CIT v. P.V. Kalyanasundaram

ITA 1820/DEL/2021[2014-15]Status: DisposedITAT Delhi17 Oct 2023AY 2014-15

…n of India (supra) (xxxvii) Reliance was also placed on the following decisions wherein it has been held that any allegation of movement of money must be corroborated by actual evidence supporting such allegation for making addition. a) P V. Kalyansundaram: 282 ITR 259 (Mad.) affirmed in 294 ITR 49 (SC) b) Delhi High Court in case of CIT vs. Ved Prakash Choudhary: 169 Taxman 130 c) CIT vs Sumeet Verma: 145 DLT 280 (Del) d) Amarjit Singh Bakshi (HUF) vs. ACIT: 86 ITD 13 (Del TM) e) ShankerlalNebnumal (HUF) V. DC1T: 80 TTJ 69 (Ahd.) f) Gujarat High Court in the case of DCIT V. Jivanlal Nebhumal (HUF):182 CTR370 g…

Opg Securities Private Limited, New Delhi vs. DCIT, CC-8, New Delhi

In the result, the appeals in ITA No

Bench: Sh. C. M. Gargdr. B. R. R. Kumarita No. 1818/Del/2021 : Asstt. Year : 2012-13 Ita No. 1819/Del/2021 : Asstt. Year : 2013-14 Ita No. 1820/Del/2021 : Asstt. Year : 2014-15 Ita No. 1821/Del/2021 : Asstt. Year : 2015-16 Ita No. 1822/Del/2021 : Asstt. Year : 2016-17 Ita No. 1823/Del/2021 : Asstt. Year : 2017-18 Ita No. 1824/Del/2021 : Asstt. Year : 2018-19 Opg Securities Pvt. Ltd., Vs Dcit, 1St Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110002 New Delhi-110055 (Appellant) (Respondent) Pan No. Aaaco1081C Ita No. 1204/Del/2022 : Asstt. Year : 2012-13 Ita No. 1205/Del/2022 : Asstt. Year : 2013-14 Ita No. 1206/Del/2022 : Asstt. Year : 2014-15 Opg Securities Pvt. Ltd., Vs Dcit, E-24, Preet Vihar, Central Circle-8, New Delhi-110092 New Delhi-110055 (Appellant) (Respondent) Pan No. Aaaco1081C Ita No. 57/Del/2022 : Asstt. Year : 2016-17 Ita No. 58/Del/2022 : Asstt. Year : 2017-18 Ita No. 59/Del/2022 : Asstt. Year : 2018-19 Dcit, Vs Opg Securities Pvt. Ltd., 1St Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110055 New Delhi-110002 (Appellant) (Respondent) Pan No. Aaaco1081C Assessee By : Sh. Akshat Jain, Ca & Sh. Rajat Jain, Ca Revenue By : Sh. Subhra J. Chakraborty, Cit-Dr Date Of Hearing: 13.09.2023 Date Of Pronouncement: 17.10.2023

For Appellant: Sh. Akshat Jain, CA &For Respondent: Sh. Subhra J. Chakraborty, CIT-DR

ITA 1819/DEL/2021[2013-14]Status: DisposedITAT Delhi17 Oct 2023AY 2013-14

…n of India (supra) (xxxvii) Reliance was also placed on the following decisions wherein it has been held that any allegation of movement of money must be corroborated by actual evidence supporting such allegation for making addition. a) P V. Kalyansundaram: 282 ITR 259 (Mad.) affirmed in 294 ITR 49 (SC) b) Delhi High Court in case of CIT vs. Ved Prakash Choudhary: 169 Taxman 130 c) CIT vs Sumeet Verma: 145 DLT 280 (Del) d) Amarjit Singh Bakshi (HUF) vs. ACIT: 86 ITD 13 (Del TM) e) ShankerlalNebnumal (HUF) V. DC1T: 80 TTJ 69 (Ahd.) f) Gujarat High Court in the case of DCIT V. Jivanlal Nebhumal (HUF):182 CTR370 g…

Opg Securities Private Limited, New Delhi vs. DCIT, CC-8, New Delhi

In the result, the appeals in ITA No

Bench: Sh. C. M. Gargdr. B. R. R. Kumarita No. 1818/Del/2021 : Asstt. Year : 2012-13 Ita No. 1819/Del/2021 : Asstt. Year : 2013-14 Ita No. 1820/Del/2021 : Asstt. Year : 2014-15 Ita No. 1821/Del/2021 : Asstt. Year : 2015-16 Ita No. 1822/Del/2021 : Asstt. Year : 2016-17 Ita No. 1823/Del/2021 : Asstt. Year : 2017-18 Ita No. 1824/Del/2021 : Asstt. Year : 2018-19 Opg Securities Pvt. Ltd., Vs Dcit, 1St Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110002 New Delhi-110055 (Appellant) (Respondent) Pan No. Aaaco1081C Ita No. 1204/Del/2022 : Asstt. Year : 2012-13 Ita No. 1205/Del/2022 : Asstt. Year : 2013-14 Ita No. 1206/Del/2022 : Asstt. Year : 2014-15 Opg Securities Pvt. Ltd., Vs Dcit, E-24, Preet Vihar, Central Circle-8, New Delhi-110092 New Delhi-110055 (Appellant) (Respondent) Pan No. Aaaco1081C Ita No. 57/Del/2022 : Asstt. Year : 2016-17 Ita No. 58/Del/2022 : Asstt. Year : 2017-18 Ita No. 59/Del/2022 : Asstt. Year : 2018-19 Dcit, Vs Opg Securities Pvt. Ltd., 1St Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110055 New Delhi-110002 (Appellant) (Respondent) Pan No. Aaaco1081C Assessee By : Sh. Akshat Jain, Ca & Sh. Rajat Jain, Ca Revenue By : Sh. Subhra J. Chakraborty, Cit-Dr Date Of Hearing: 13.09.2023 Date Of Pronouncement: 17.10.2023

For Appellant: Sh. Akshat Jain, CA &For Respondent: Sh. Subhra J. Chakraborty, CIT-DR

ITA 1818/DEL/2021[2012-13]Status: DisposedITAT Delhi17 Oct 2023AY 2012-13

…n of India (supra) (xxxvii) Reliance was also placed on the following decisions wherein it has been held that any allegation of movement of money must be corroborated by actual evidence supporting such allegation for making addition. a) P V. Kalyansundaram: 282 ITR 259 (Mad.) affirmed in 294 ITR 49 (SC) b) Delhi High Court in case of CIT vs. Ved Prakash Choudhary: 169 Taxman 130 c) CIT vs Sumeet Verma: 145 DLT 280 (Del) d) Amarjit Singh Bakshi (HUF) vs. ACIT: 86 ITD 13 (Del TM) e) ShankerlalNebnumal (HUF) V. DC1T: 80 TTJ 69 (Ahd.) f) Gujarat High Court in the case of DCIT V. Jivanlal Nebhumal (HUF):182 CTR370 g…

Opg Securities Private Limited, New Delhi vs. DCIT, CC-8, New Delhi

In the result, the appeals in ITA No

Bench: Sh. C. M. Gargdr. B. R. R. Kumarita No. 1818/Del/2021 : Asstt. Year : 2012-13 Ita No. 1819/Del/2021 : Asstt. Year : 2013-14 Ita No. 1820/Del/2021 : Asstt. Year : 2014-15 Ita No. 1821/Del/2021 : Asstt. Year : 2015-16 Ita No. 1822/Del/2021 : Asstt. Year : 2016-17 Ita No. 1823/Del/2021 : Asstt. Year : 2017-18 Ita No. 1824/Del/2021 : Asstt. Year : 2018-19 Opg Securities Pvt. Ltd., Vs Dcit, 1St Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110002 New Delhi-110055 (Appellant) (Respondent) Pan No. Aaaco1081C Ita No. 1204/Del/2022 : Asstt. Year : 2012-13 Ita No. 1205/Del/2022 : Asstt. Year : 2013-14 Ita No. 1206/Del/2022 : Asstt. Year : 2014-15 Opg Securities Pvt. Ltd., Vs Dcit, E-24, Preet Vihar, Central Circle-8, New Delhi-110092 New Delhi-110055 (Appellant) (Respondent) Pan No. Aaaco1081C Ita No. 57/Del/2022 : Asstt. Year : 2016-17 Ita No. 58/Del/2022 : Asstt. Year : 2017-18 Ita No. 59/Del/2022 : Asstt. Year : 2018-19 Dcit, Vs Opg Securities Pvt. Ltd., 1St Floor, 4/10, Asaf Ali Road, Central Circle-8, New Delhi-110055 New Delhi-110002 (Appellant) (Respondent) Pan No. Aaaco1081C Assessee By : Sh. Akshat Jain, Ca & Sh. Rajat Jain, Ca Revenue By : Sh. Subhra J. Chakraborty, Cit-Dr Date Of Hearing: 13.09.2023 Date Of Pronouncement: 17.10.2023

For Appellant: Sh. Akshat Jain, CA &For Respondent: Sh. Subhra J. Chakraborty, CIT-DR

ITA 381/CHNY/2022[2016-17]Status: DisposedITAT Chennai09 Jun 2023AY 2016-17

…n of India (supra) (xxxvii) Reliance was also placed on the following decisions wherein it has been held that any allegation of movement of money must be corroborated by actual evidence supporting such allegation for making addition. a) P V. Kalyansundaram: 282 ITR 259 (Mad.) affirmed in 294 ITR 49 (SC) b) Delhi High Court in case of CIT vs. Ved Prakash Choudhary: 169 Taxman 130 c) CIT vs Sumeet Verma: 145 DLT 280 (Del) d) Amarjit Singh Bakshi (HUF) vs. ACIT: 86 ITD 13 (Del TM) e) ShankerlalNebnumal (HUF) V. DC1T: 80 TTJ 69 (Ahd.) f) Gujarat High Court in the case of DCIT V. Jivanlal Nebhumal (HUF):182 CTR370 g…

Array Land Developers P. Ltd, Chennai vs. DCIT, Central Circle 2(2), Chennai

The appeals stand allowed

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri R. Venkata Raman (C.A)- Ld.ARFor Respondent: Shri M.Rajan (CIT) – Ld. DR

Section 142(1)Section 143

…आयकर अपीलीय अिधकरण ‘सी’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI माननीय +ी वी. दुगा1 राव, "ाियक सद2 एवं माननीय +ी मनोज कुमार अ7वाल ,लेखा सद2 के सम9। BEFORE HON’BLE SHRI V. DURGA RAO, JUDICIAL MEMBER AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकर अपील सं./ ITA No.379/Chny/2022 (िनधा1रण वष1 / Assessment Year: 2015-16) & आयकर अपील सं./ ITA No.381/Chny/2022 (िनधा1रण वष1 / Assessment Year: 2016-17) & आयकर अपील सं./ ITA No.380/Chny/2022 (िनधा1रण वष1 / Assessment Year: 2017-18) M/s. Array Land Developers Pvt. Ltd. DCIT बनाम Old No.19 & 20, New No.38/12, Central Circle-2(2) Venkatarman Str…

Array Land Developers P. Ltd, Chennai vs. DCIT, Central Circle- 2(2), Chennai

The appeals stand allowed

ITA 380/CHNY/2022[2017-18]Status: DisposedITAT Chennai09 Jun 2023AY 2017-18

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri R. Venkata Raman (C.A)- Ld.ARFor Respondent: Shri M.Rajan (CIT) – Ld. DR

Section 142(1)Section 143

…आयकर अपीलीय अिधकरण ‘सी’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI माननीय +ी वी. दुगा1 राव, "ाियक सद2 एवं माननीय +ी मनोज कुमार अ7वाल ,लेखा सद2 के सम9। BEFORE HON’BLE SHRI V. DURGA RAO, JUDICIAL MEMBER AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकर अपील सं./ ITA No.379/Chny/2022 (िनधा1रण वष1 / Assessment Year: 2015-16) & आयकर अपील सं./ ITA No.381/Chny/2022 (िनधा1रण वष1 / Assessment Year: 2016-17) & आयकर अपील सं./ ITA No.380/Chny/2022 (िनधा1रण वष1 / Assessment Year: 2017-18) M/s. Array Land Developers Pvt. Ltd. DCIT बनाम Old No.19 & 20, New No.38/12, Central Circle-2(2) Venkatarman Str…

Array Land Developers Private Limited, Chennai vs. DCIT Central Circle 2(2), Chennai

The appeals stand allowed

ITA 379/CHNY/2022[2015-2016]Status: DisposedITAT Chennai09 Jun 2023AY 2015-2016

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri R. Venkata Raman (C.A)- Ld.ARFor Respondent: Shri M.Rajan (CIT) – Ld. DR

Section 142(1)Section 143

…आयकर अपीलीय अिधकरण ‘सी’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI माननीय +ी वी. दुगा1 राव, "ाियक सद2 एवं माननीय +ी मनोज कुमार अ7वाल ,लेखा सद2 के सम9। BEFORE HON’BLE SHRI V. DURGA RAO, JUDICIAL MEMBER AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकर अपील सं./ ITA No.379/Chny/2022 (िनधा1रण वष1 / Assessment Year: 2015-16) & आयकर अपील सं./ ITA No.381/Chny/2022 (िनधा1रण वष1 / Assessment Year: 2016-17) & आयकर अपील सं./ ITA No.380/Chny/2022 (िनधा1रण वष1 / Assessment Year: 2017-18) M/s. Array Land Developers Pvt. Ltd. DCIT बनाम Old No.19 & 20, New No.38/12, Central Circle-2(2) Venkatarman Str…

Ashok Virambhai Patel, Mumbai vs. DCIT CC 5 (1), Mumbai

In the result, the appeals of the assesse is partly allowed

ITA 7336/MUM/2018[2012-13]Status: DisposedITAT Mumbai30 Jan 2023AY 2012-13

Bench: Shri Amarjit Singh & Ms. Kavitha Rajagopal

For Appellant: Viraj MehtaFor Respondent: Achal Sharma

ITA 7335/MUM/2018[2011-12]Status: DisposedITAT Mumbai30 Jan 2023AY 2011-12

…the different appeals filed: 1. Common Cause (A Registered Society) Vs. Union of India (2017) 77 taxmann.com 245 (SC) 2. CBI Vs. V.C. Shukla & Ors (1980) 3 SCC 410 (SC) 3. CIT Vs. PV Kalyanasundaram (2007) 294 ITR 49 (SC) 4. CIT Vs. PV Kalyanasundaram (2006) 282 ITR 259 (Mad HC) 5. Navneet Jhamb Vs. ACIT (2020) 422 ITR 332 (P &H HC) 6. CIT Vs. Maulikkumar K. Shah (2008) 307 ITR 137 (Guj HC) 7. DCIT vs. Ashok Vihar (2020) 205 TTJ 547 (Raipur ITAT) 8. Shailesh P Gonawala Vs. ACIT (2012) 2 TTJ 345 (Ahd ITAT) P a g e | 4 6 Appeals Shri Ashok Virambhai Patel Vs. DCIT,CC-5(1) 9. Kotu Sarat Kumar Vs. DCIT (2019) 71 IT…

Ashok Virambhai Patel, Mumbai vs. DCIT -CC - 5(1), Mumbai

In the result, the appeals of the assesse is partly allowed

Bench: Shri Amarjit Singh & Ms. Kavitha Rajagopal

For Appellant: Viraj MehtaFor Respondent: Achal Sharma

ITA 7333/MUM/2018[2013-14]Status: DisposedITAT Mumbai30 Jan 2023AY 2013-14

…the different appeals filed: 1. Common Cause (A Registered Society) Vs. Union of India (2017) 77 taxmann.com 245 (SC) 2. CBI Vs. V.C. Shukla & Ors (1980) 3 SCC 410 (SC) 3. CIT Vs. PV Kalyanasundaram (2007) 294 ITR 49 (SC) 4. CIT Vs. PV Kalyanasundaram (2006) 282 ITR 259 (Mad HC) 5. Navneet Jhamb Vs. ACIT (2020) 422 ITR 332 (P &H HC) 6. CIT Vs. Maulikkumar K. Shah (2008) 307 ITR 137 (Guj HC) 7. DCIT vs. Ashok Vihar (2020) 205 TTJ 547 (Raipur ITAT) 8. Shailesh P Gonawala Vs. ACIT (2012) 2 TTJ 345 (Ahd ITAT) P a g e | 4 6 Appeals Shri Ashok Virambhai Patel Vs. DCIT,CC-5(1) 9. Kotu Sarat Kumar Vs. DCIT (2019) 71 IT…

Ashok Virambhai Patel, Mumbai vs. DCIT -CC - 5(1), Mumbai

In the result, the appeals of the assesse is partly allowed

Bench: Shri Amarjit Singh & Ms. Kavitha Rajagopal

For Appellant: Viraj MehtaFor Respondent: Achal Sharma

ITA 7332/MUM/2018[2014-15]Status: DisposedITAT Mumbai30 Jan 2023AY 2014-15

…the different appeals filed: 1. Common Cause (A Registered Society) Vs. Union of India (2017) 77 taxmann.com 245 (SC) 2. CBI Vs. V.C. Shukla & Ors (1980) 3 SCC 410 (SC) 3. CIT Vs. PV Kalyanasundaram (2007) 294 ITR 49 (SC) 4. CIT Vs. PV Kalyanasundaram (2006) 282 ITR 259 (Mad HC) 5. Navneet Jhamb Vs. ACIT (2020) 422 ITR 332 (P &H HC) 6. CIT Vs. Maulikkumar K. Shah (2008) 307 ITR 137 (Guj HC) 7. DCIT vs. Ashok Vihar (2020) 205 TTJ 547 (Raipur ITAT) 8. Shailesh P Gonawala Vs. ACIT (2012) 2 TTJ 345 (Ahd ITAT) P a g e | 4 6 Appeals Shri Ashok Virambhai Patel Vs. DCIT,CC-5(1) 9. Kotu Sarat Kumar Vs. DCIT (2019) 71 IT…

Prakash Gems, Mumbai vs. Deputy Commissioner of Income Tax, Central Circle-5(1), Mumbai

In the result, the appeals of the assesse is partly allowed

Bench: Shri Amarjit Singh & Ms. Kavitha Rajagopal

For Appellant: Viraj MehtaFor Respondent: Achal Sharma

ITA 7328/MUM/2018[2014-15]Status: DisposedITAT Mumbai30 Jan 2023AY 2014-15

…the different appeals filed: 1. Common Cause (A Registered Society) Vs. Union of India (2017) 77 taxmann.com 245 (SC) 2. CBI Vs. V.C. Shukla & Ors (1980) 3 SCC 410 (SC) 3. CIT Vs. PV Kalyanasundaram (2007) 294 ITR 49 (SC) 4. CIT Vs. PV Kalyanasundaram (2006) 282 ITR 259 (Mad HC) 5. Navneet Jhamb Vs. ACIT (2020) 422 ITR 332 (P &H HC) 6. CIT Vs. Maulikkumar K. Shah (2008) 307 ITR 137 (Guj HC) 7. DCIT vs. Ashok Vihar (2020) 205 TTJ 547 (Raipur ITAT) 8. Shailesh P Gonawala Vs. ACIT (2012) 2 TTJ 345 (Ahd ITAT) P a g e | 4 6 Appeals Shri Ashok Virambhai Patel Vs. DCIT,CC-5(1) 9. Kotu Sarat Kumar Vs. DCIT (2019) 71 IT…

Alkesh Patel (Prop. of M/S Umiya Gems), Mumbai vs. Deputy Commissioner of Income Tax, Central Circle-5(1), Mumbai

In the result, the appeals of the assesse is partly allowed

Bench: Shri Amarjit Singh & Ms. Kavitha Rajagopal

For Appellant: Viraj MehtaFor Respondent: Achal Sharma

ITA 1589/AHD/2017[2009-10]Status: DisposedITAT Ahmedabad16 Nov 2022AY 2009-10

…the different appeals filed: 1. Common Cause (A Registered Society) Vs. Union of India (2017) 77 taxmann.com 245 (SC) 2. CBI Vs. V.C. Shukla & Ors (1980) 3 SCC 410 (SC) 3. CIT Vs. PV Kalyanasundaram (2007) 294 ITR 49 (SC) 4. CIT Vs. PV Kalyanasundaram (2006) 282 ITR 259 (Mad HC) 5. Navneet Jhamb Vs. ACIT (2020) 422 ITR 332 (P &H HC) 6. CIT Vs. Maulikkumar K. Shah (2008) 307 ITR 137 (Guj HC) 7. DCIT vs. Ashok Vihar (2020) 205 TTJ 547 (Raipur ITAT) 8. Shailesh P Gonawala Vs. ACIT (2012) 2 TTJ 345 (Ahd ITAT) P a g e | 4 6 Appeals Shri Ashok Virambhai Patel Vs. DCIT,CC-5(1) 9. Kotu Sarat Kumar Vs. DCIT (2019) 71 IT…

The Dy. CIT, Anand Circle, Anand vs. Shri Saurabhkumar Mukutlal Gupta, Anand

For Appellant: Shri Chetan Agarwal, A.RFor Respondent: Shri Shramdeep Sinha, Sr.DR

Section 131Section 143(3)Section 148Section 69

…ssee cannot be asked to explain the writing made by him in his diary. The assessee further put reliance upon the following judgments. "i) Kishanchand Chellaram Vs. CIT, 125ITR 713 (SC) ii) CIT Vs. N. Swamy, 241 ITR 363 (Mad) iii) CIT Vs. P. V. Kalyansundaram, 282 ITR 259 (Mad); I.T.A No. 1589/Ahd/2017 A.Y. 2009-10 Page No 7 DCIT vs. Shri Saurabhkumar M. Gupta iv)Shankerlal Nabhumal HUF & Ors.Vs.DCIT,80 TTJ (Ahd) 9; 6. On the strength of the above judgment, it was contended by the assessee that burden to prove, demonstrating the fact that the assessee has received payment was on the Revenue. Merely on the basis…

DCIT, Chennai vs. A.Sivasankar, Chennai

In the result, the appeals filed by the assessee in ITA Nos

ITA 953/CHNY/2017[2011-12]Status: DisposedITAT Chennai31 May 2022AY 2011-12

Bench: Shri V. Durga Rao, Hon’Ble & Shri G. Manjunatha, Hon’Bleआयकर अपील सं./Ita Nos.617 To 620/Chny/2017 िनधा"रण वष" /Assessment Years: 2008-09 To 2011-12 Mr.A.Sivashankar, V. The Dy. Commissioner- 1/34, Pillayar Koil Street, Of Income Tax, Ayyappan Thangal, Central Circle-Iii(1), Chennai. Chennai. [Pan: Askps 6119 E] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr.S.Sridhar, AdvFor Respondent: Mr.M. Rajan, CIT

ITA 952/CHNY/2017[2010-11]Status: DisposedITAT Chennai31 May 2022AY 2010-11

…te proceedings, vehemently argued the case in light of certain judicial precedents, including the decision ITA Nos.617-620/Chny/2017 & ITA Nos.951-953/Chny/2017 :: 4 :: of the Hon’ble Madras High Court in the case of CIT v. P.V.Kalyanasundaram reported in 282 ITR 259, wherein, it has been held that there is no scope for the AO to estimate undisclosed income on the basis of incriminating material found for part of year to remaining part of year on the basis of one sole piece of evidence being sale agreement with one person by ignoring other evidences filed by the assessee, including the registered Sale Dee…

DCIT, Chennai vs. A.Sivasankar, Chennai

In the result, the appeals filed by the assessee in ITA Nos

Bench: Shri V. Durga Rao, Hon’Ble & Shri G. Manjunatha, Hon’Bleआयकर अपील सं./Ita Nos.617 To 620/Chny/2017 िनधा"रण वष" /Assessment Years: 2008-09 To 2011-12 Mr.A.Sivashankar, V. The Dy. Commissioner- 1/34, Pillayar Koil Street, Of Income Tax, Ayyappan Thangal, Central Circle-Iii(1), Chennai. Chennai. [Pan: Askps 6119 E] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr.S.Sridhar, AdvFor Respondent: Mr.M. Rajan, CIT

ITA 951/CHNY/2017[2008-09]Status: DisposedITAT Chennai31 May 2022AY 2008-09

…te proceedings, vehemently argued the case in light of certain judicial precedents, including the decision ITA Nos.617-620/Chny/2017 & ITA Nos.951-953/Chny/2017 :: 4 :: of the Hon’ble Madras High Court in the case of CIT v. P.V.Kalyanasundaram reported in 282 ITR 259, wherein, it has been held that there is no scope for the AO to estimate undisclosed income on the basis of incriminating material found for part of year to remaining part of year on the basis of one sole piece of evidence being sale agreement with one person by ignoring other evidences filed by the assessee, including the registered Sale Dee…

DCIT, Chennai vs. A.Sivasankar, Chennai

In the result, the appeals filed by the assessee in ITA Nos

Bench: Shri V. Durga Rao, Hon’Ble & Shri G. Manjunatha, Hon’Bleआयकर अपील सं./Ita Nos.617 To 620/Chny/2017 िनधा"रण वष" /Assessment Years: 2008-09 To 2011-12 Mr.A.Sivashankar, V. The Dy. Commissioner- 1/34, Pillayar Koil Street, Of Income Tax, Ayyappan Thangal, Central Circle-Iii(1), Chennai. Chennai. [Pan: Askps 6119 E] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr.S.Sridhar, AdvFor Respondent: Mr.M. Rajan, CIT

ITA 620/CHNY/2017[2011-12]Status: DisposedITAT Chennai31 May 2022AY 2011-12

…te proceedings, vehemently argued the case in light of certain judicial precedents, including the decision ITA Nos.617-620/Chny/2017 & ITA Nos.951-953/Chny/2017 :: 4 :: of the Hon’ble Madras High Court in the case of CIT v. P.V.Kalyanasundaram reported in 282 ITR 259, wherein, it has been held that there is no scope for the AO to estimate undisclosed income on the basis of incriminating material found for part of year to remaining part of year on the basis of one sole piece of evidence being sale agreement with one person by ignoring other evidences filed by the assessee, including the registered Sale Dee…

A.Sivashankar, Chennai vs. DCIT, Chennai

In the result, the appeals filed by the assessee in ITA Nos

Bench: Shri V. Durga Rao, Hon’Ble & Shri G. Manjunatha, Hon’Bleआयकर अपील सं./Ita Nos.617 To 620/Chny/2017 िनधा"रण वष" /Assessment Years: 2008-09 To 2011-12 Mr.A.Sivashankar, V. The Dy. Commissioner- 1/34, Pillayar Koil Street, Of Income Tax, Ayyappan Thangal, Central Circle-Iii(1), Chennai. Chennai. [Pan: Askps 6119 E] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr.S.Sridhar, AdvFor Respondent: Mr.M. Rajan, CIT

ITA 619/CHNY/2017[2010-11]Status: DisposedITAT Chennai31 May 2022AY 2010-11

…te proceedings, vehemently argued the case in light of certain judicial precedents, including the decision ITA Nos.617-620/Chny/2017 & ITA Nos.951-953/Chny/2017 :: 4 :: of the Hon’ble Madras High Court in the case of CIT v. P.V.Kalyanasundaram reported in 282 ITR 259, wherein, it has been held that there is no scope for the AO to estimate undisclosed income on the basis of incriminating material found for part of year to remaining part of year on the basis of one sole piece of evidence being sale agreement with one person by ignoring other evidences filed by the assessee, including the registered Sale Dee…

A.Sivashankar, Chennai vs. DCIT, Chennai

In the result, the appeals filed by the assessee in ITA Nos

Bench: Shri V. Durga Rao, Hon’Ble & Shri G. Manjunatha, Hon’Bleआयकर अपील सं./Ita Nos.617 To 620/Chny/2017 िनधा"रण वष" /Assessment Years: 2008-09 To 2011-12 Mr.A.Sivashankar, V. The Dy. Commissioner- 1/34, Pillayar Koil Street, Of Income Tax, Ayyappan Thangal, Central Circle-Iii(1), Chennai. Chennai. [Pan: Askps 6119 E] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr.S.Sridhar, AdvFor Respondent: Mr.M. Rajan, CIT

ITA 618/CHNY/2017[2009-10]Status: DisposedITAT Chennai31 May 2022AY 2009-10

…te proceedings, vehemently argued the case in light of certain judicial precedents, including the decision ITA Nos.617-620/Chny/2017 & ITA Nos.951-953/Chny/2017 :: 4 :: of the Hon’ble Madras High Court in the case of CIT v. P.V.Kalyanasundaram reported in 282 ITR 259, wherein, it has been held that there is no scope for the AO to estimate undisclosed income on the basis of incriminating material found for part of year to remaining part of year on the basis of one sole piece of evidence being sale agreement with one person by ignoring other evidences filed by the assessee, including the registered Sale Dee…

A.Sivashankar, Chennai vs. DCIT, Chennai

In the result, the appeals filed by the assessee in ITA Nos

Bench: Shri V. Durga Rao, Hon’Ble & Shri G. Manjunatha, Hon’Bleआयकर अपील सं./Ita Nos.617 To 620/Chny/2017 िनधा"रण वष" /Assessment Years: 2008-09 To 2011-12 Mr.A.Sivashankar, V. The Dy. Commissioner- 1/34, Pillayar Koil Street, Of Income Tax, Ayyappan Thangal, Central Circle-Iii(1), Chennai. Chennai. [Pan: Askps 6119 E] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr.S.Sridhar, AdvFor Respondent: Mr.M. Rajan, CIT

ITA 617/CHNY/2017[2008-09]Status: DisposedITAT Chennai31 May 2022AY 2008-09

…te proceedings, vehemently argued the case in light of certain judicial precedents, including the decision ITA Nos.617-620/Chny/2017 & ITA Nos.951-953/Chny/2017 :: 4 :: of the Hon’ble Madras High Court in the case of CIT v. P.V.Kalyanasundaram reported in 282 ITR 259, wherein, it has been held that there is no scope for the AO to estimate undisclosed income on the basis of incriminating material found for part of year to remaining part of year on the basis of one sole piece of evidence being sale agreement with one person by ignoring other evidences filed by the assessee, including the registered Sale Dee…

A.Sivashankar, Chennai vs. DCIT, Chennai

In the result, the appeals filed by the assessee in ITA Nos

Bench: Shri V. Durga Rao, Hon’Ble & Shri G. Manjunatha, Hon’Bleआयकर अपील सं./Ita Nos.617 To 620/Chny/2017 िनधा"रण वष" /Assessment Years: 2008-09 To 2011-12 Mr.A.Sivashankar, V. The Dy. Commissioner- 1/34, Pillayar Koil Street, Of Income Tax, Ayyappan Thangal, Central Circle-Iii(1), Chennai. Chennai. [Pan: Askps 6119 E] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr.S.Sridhar, AdvFor Respondent: Mr.M. Rajan, CIT