CIT v. Promy Kuriakose

386 ITR 597High Court2016#2237 most cited

What is CIT v. Promy Kuriakose authority for?

Assessment proceedings under Section 153C require incriminating material found during a search and cannot be based solely on a Section 132(4) statement without corroboration. Additionally, no mandatory notice under Section 143(2) is required for assessments under Sections 153A or 153C, thus rendering the Section 153A(2) time limit inapplicable to Section 153C assessments.

52

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2026.

Also referred to as

CIT v. Promy Kuriakose · Promy Kuriakose · Section 153C · Section 153A · Section 143(2) · Section 132(4) · incriminating material search · statement under section 132(4) · mandatory notice 153A 153C · time limit Section 153A(2)

Sections most often in play

Section 1961Section 143(2)Section 153ASection 68Section 115BBESection 132Section 132(4)Section 143(3)

Issues it is cited on

penalty under section 271ddeletion of penaltysummons under section 131section 271esection 269sssection 271dsection 269section 250(4)agricultural incomesection 153csection 132(4)section 115bbe

Judgments citing CIT v. Promy Kuriakose

SMT ASHA BHAGWANRAO KADAM,PUNE vs. DCIT CENTRAL CIRCLE 1, AURANGABAD

In the result, all the appeals filed by the Revenue as well as the assessee are allowed for statistical purposes

ITA 611/PUN/2025[2018-19]Status: DisposedITAT Pune19 Jan 2026AY 2018-19

Bench: Shri R. K. Panda & Ms. Astha Chandrait(Ss)A Nos.39 & 40/Pun/2024 Assessment Year : 2019-20

For Appellant: Shri Pramod S ShingteFor Respondent: S/Shri Amol Khairnar, CIT-DR and Vidya Ratna Kishore
Section 132Section 142(1)Section 143(2)Section 153ASection 271DSection 271E

…that there is no mandatory requirement of issuance of notice u/s 143(2) of the Act in respect of assessment proceedings u/s 153A of the Act. 15. Referring to the decision of Hon’ble Kerala High Court in the case of CIT vs. Promy Kuriakose reported in (2016) 386 ITR 597 (Ker), he submitted that the Hon’ble High Court in the said decision has held that there is no requirement of notice u/s 143(2) of the Act for completing an assessment u/s 153C and if that is so the question of time limit prescribed under the proviso to section 153A(2) of the Act does not have any relevance for assessment proceedings u/s 153C of…

SMT ASHA BHAGWANRAO KADAM,PUNE vs. DCIT CENTRAL CIRCLE 1, AURANGABAD

In the result, all the appeals filed by the Revenue as well as the assessee are allowed for statistical purposes

ITA 610/PUN/2025[2018-19]Status: DisposedITAT Pune19 Jan 2026AY 2018-19

Bench: Shri R. K. Panda & Ms. Astha Chandrait(Ss)A Nos.39 & 40/Pun/2024 Assessment Year : 2019-20

For Appellant: Shri Pramod S ShingteFor Respondent: S/Shri Amol Khairnar, CIT-DR and Vidya Ratna Kishore
Section 132Section 142(1)Section 143(2)Section 153ASection 271DSection 271E

…that there is no mandatory requirement of issuance of notice u/s 143(2) of the Act in respect of assessment proceedings u/s 153A of the Act. 15. Referring to the decision of Hon’ble Kerala High Court in the case of CIT vs. Promy Kuriakose reported in (2016) 386 ITR 597 (Ker), he submitted that the Hon’ble High Court in the said decision has held that there is no requirement of notice u/s 143(2) of the Act for completing an assessment u/s 153C and if that is so the question of time limit prescribed under the proviso to section 153A(2) of the Act does not have any relevance for assessment proceedings u/s 153C of…

SMT ASHA BHAGWANRAO KADAM,PUNE vs. DCIT CENTRAL CIRCLE 1, AURANGABAD

In the result, all the appeals filed by the Revenue as well as the assessee are allowed for statistical purposes

ITA 609/PUN/2025[2019-20]Status: DisposedITAT Pune19 Jan 2026AY 2019-20

Bench: Shri R. K. Panda & Ms. Astha Chandrait(Ss)A Nos.39 & 40/Pun/2024 Assessment Year : 2019-20

For Appellant: Shri Pramod S ShingteFor Respondent: S/Shri Amol Khairnar, CIT-DR and Vidya Ratna Kishore
Section 132Section 142(1)Section 143(2)Section 153ASection 271DSection 271E

…that there is no mandatory requirement of issuance of notice u/s 143(2) of the Act in respect of assessment proceedings u/s 153A of the Act. 15. Referring to the decision of Hon’ble Kerala High Court in the case of CIT vs. Promy Kuriakose reported in (2016) 386 ITR 597 (Ker), he submitted that the Hon’ble High Court in the said decision has held that there is no requirement of notice u/s 143(2) of the Act for completing an assessment u/s 153C and if that is so the question of time limit prescribed under the proviso to section 153A(2) of the Act does not have any relevance for assessment proceedings u/s 153C of…

SMT ASHA BHAGWANRAO KADAM,PUNE vs. DCIT CENTRAL CIRCLE 1, PUNE

In the result, all the appeals filed by the Revenue as well as the assessee are allowed for statistical purposes

ITA 608/PUN/2025[2019-20]Status: DisposedITAT Pune19 Jan 2026AY 2019-20

Bench: Shri R. K. Panda & Ms. Astha Chandrait(Ss)A Nos.39 & 40/Pun/2024 Assessment Year : 2019-20

For Appellant: Shri Pramod S ShingteFor Respondent: S/Shri Amol Khairnar, CIT-DR and Vidya Ratna Kishore
Section 132Section 142(1)Section 143(2)Section 153ASection 271DSection 271E

…that there is no mandatory requirement of issuance of notice u/s 143(2) of the Act in respect of assessment proceedings u/s 153A of the Act. 15. Referring to the decision of Hon’ble Kerala High Court in the case of CIT vs. Promy Kuriakose reported in (2016) 386 ITR 597 (Ker), he submitted that the Hon’ble High Court in the said decision has held that there is no requirement of notice u/s 143(2) of the Act for completing an assessment u/s 153C and if that is so the question of time limit prescribed under the proviso to section 153A(2) of the Act does not have any relevance for assessment proceedings u/s 153C of…

SMT ASHA BHAGWANRAO KADAM,PUNE vs. DCIT CENTRAL CIRCLE 1, AURANGABAD

In the result, all the appeals filed by the Revenue as well as the assessee are allowed for statistical purposes

ITA 607/PUN/2025[2019-20]Status: DisposedITAT Pune19 Jan 2026AY 2019-20

Bench: Shri R. K. Panda & Ms. Astha Chandrait(Ss)A Nos.39 & 40/Pun/2024 Assessment Year : 2019-20

For Appellant: Shri Pramod S ShingteFor Respondent: S/Shri Amol Khairnar, CIT-DR and Vidya Ratna Kishore
Section 132Section 142(1)Section 143(2)Section 153ASection 271DSection 271E

…that there is no mandatory requirement of issuance of notice u/s 143(2) of the Act in respect of assessment proceedings u/s 153A of the Act. 15. Referring to the decision of Hon’ble Kerala High Court in the case of CIT vs. Promy Kuriakose reported in (2016) 386 ITR 597 (Ker), he submitted that the Hon’ble High Court in the said decision has held that there is no requirement of notice u/s 143(2) of the Act for completing an assessment u/s 153C and if that is so the question of time limit prescribed under the proviso to section 153A(2) of the Act does not have any relevance for assessment proceedings u/s 153C of…

DCIT, CENTRAL CIRCLE-1, AURANGABAD vs. SMT. ASHA B. KADAM, PUNE

In the result, all the appeals filed by the Revenue as well as the assessee are allowed for statistical purposes

ITA 1896/PUN/2024[2018 19]Status: DisposedITAT Pune19 Jan 2026

Bench: Shri R. K. Panda & Ms. Astha Chandrait(Ss)A Nos.39 & 40/Pun/2024 Assessment Year : 2019-20

For Appellant: Shri Pramod S ShingteFor Respondent: S/Shri Amol Khairnar, CIT-DR and Vidya Ratna Kishore
Section 132Section 142(1)Section 143(2)Section 153ASection 271DSection 271E

…that there is no mandatory requirement of issuance of notice u/s 143(2) of the Act in respect of assessment proceedings u/s 153A of the Act. 15. Referring to the decision of Hon’ble Kerala High Court in the case of CIT vs. Promy Kuriakose reported in (2016) 386 ITR 597 (Ker), he submitted that the Hon’ble High Court in the said decision has held that there is no requirement of notice u/s 143(2) of the Act for completing an assessment u/s 153C and if that is so the question of time limit prescribed under the proviso to section 153A(2) of the Act does not have any relevance for assessment proceedings u/s 153C of…

DCIT, CENTRAL CIRCLE-1, AURANGABAD vs. SMT. ASHA BHAGWANRAO KADAM, PUNE

In the result, all the appeals filed by the Revenue as well as the assessee are allowed for statistical purposes

ITA 1895/PUN/2024[2018 19]Status: DisposedITAT Pune19 Jan 2026

Bench: Shri R. K. Panda & Ms. Astha Chandrait(Ss)A Nos.39 & 40/Pun/2024 Assessment Year : 2019-20

For Appellant: Shri Pramod S ShingteFor Respondent: S/Shri Amol Khairnar, CIT-DR and Vidya Ratna Kishore
Section 132Section 142(1)Section 143(2)Section 153ASection 271DSection 271E

…that there is no mandatory requirement of issuance of notice u/s 143(2) of the Act in respect of assessment proceedings u/s 153A of the Act. 15. Referring to the decision of Hon’ble Kerala High Court in the case of CIT vs. Promy Kuriakose reported in (2016) 386 ITR 597 (Ker), he submitted that the Hon’ble High Court in the said decision has held that there is no requirement of notice u/s 143(2) of the Act for completing an assessment u/s 153C and if that is so the question of time limit prescribed under the proviso to section 153A(2) of the Act does not have any relevance for assessment proceedings u/s 153C of…

DCIT, CENTRAL CIRCLE-1, AURANGABAD, AURANGABAD vs. SMT. ASHA BHAGWANRAO KADAM, PUNE

In the result, all the appeals filed by the Revenue as well as the assessee are allowed for statistical purposes

ITA 1894/PUN/2024[2019-20]Status: DisposedITAT Pune19 Jan 2026AY 2019-20

Bench: Shri R. K. Panda & Ms. Astha Chandrait(Ss)A Nos.39 & 40/Pun/2024 Assessment Year : 2019-20

For Appellant: Shri Pramod S ShingteFor Respondent: S/Shri Amol Khairnar, CIT-DR and Vidya Ratna Kishore
Section 132Section 142(1)Section 143(2)Section 153ASection 271DSection 271E

…that there is no mandatory requirement of issuance of notice u/s 143(2) of the Act in respect of assessment proceedings u/s 153A of the Act. 15. Referring to the decision of Hon’ble Kerala High Court in the case of CIT vs. Promy Kuriakose reported in (2016) 386 ITR 597 (Ker), he submitted that the Hon’ble High Court in the said decision has held that there is no requirement of notice u/s 143(2) of the Act for completing an assessment u/s 153C and if that is so the question of time limit prescribed under the proviso to section 153A(2) of the Act does not have any relevance for assessment proceedings u/s 153C of…

V.K.M FEEDS PRIVATE LIMITED,TAMILNADU vs. ACIT,CENTRAL CIRCLE, THRISSUR

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

ITA 939/COCH/2024[2017-18]Status: DisposedITAT Cochin27 May 2025AY 2017-18

Bench: Shri Inturi Rama Rao & Shri Sandeep Singh Karhailassessment Year : 2017-18 Vkm Feeds Private Limited, Acit, Central Circle, 2, Reservoir Street, Thrissur Venkatesa Colony, Vs. Pollachi-642001 Tamil Nadu Pan : Aafcv2454D (Appellant) (Respondent) For Assessee : Shri Shaji Paulose, Ca For Revenue : Shri Sanjit Kumar Das, Cit-Dr (Heard In Hybrid Bench) Date Of Hearing : 25-03-2025 Date Of Pronouncement : 27-05-2025

For Appellant: Shri Shaji Paulose, CAFor Respondent: Shri Sanjit Kumar Das, CIT-DR
Section 132(4)Section 143(2)Section 144Section 153CSection 250Section 68

…sity in the view taken by the Income-tax Appellate Tribunal. Therefore, we do not find any substantial question of law that requires our consideration." 9. We further find that the Hon’ble Jurisdictional High Court in CIT vs. Promy Kuriakose, reported [2016] 386 ITR 597 (Kerala), upheld the findings of the Tribunal that in the absence of search material, proceedingsu/s. 153C of the Act cannot be initiated. 7 10. Therefore, respectfully following the decisions of the Hon’ble High Courts, as cited supra, we are of the considered view that no addition can be made merely on the basis of the statement recorded u/s.…

ACIT, CENTRAL CIRCLE-2, NOIDA vs. BRYS RESORTS PVT. LTD., NOIDA

In the result, the cross objections filed by the assessee are allowed and the appeals filed by the Revenue are dismissed as infructuous

ITA 1039/DEL/2022[2013-14]Status: DisposedITAT Delhi28 Aug 2023AY 2013-14

Bench: SHRI SHAMIM YAHYA (Accountant Member), MS. ASTHA CHANDRA (Judicial Member)

For Appellant: Dr. Rakesh Gupta, AdvocateFor Respondent: Ms. Sapna Bhatia, CIT DR
Section 153CSection 234BSection 68

…hird person in respect of search conducted that such money, asset or valuables belonged to third person- Absence of incriminating search material-Assessment of third person cannot be made- Income-tax Act, 1961, ss. 132, 132A, 153A, 153C-CIT v. Promy Kuriakose 386 ITR 597 (Ker) • Search and seizure-Assessment in case of search or requisition- Assessment of third person-Condition precedent=Satisfaction that incriminating material belonged to third person must be recorded- No incriminating material found-Provisions of section 153C cannot be invoked-Order of Appellate Tribunal deleting disallowances of earlier disclo…

ACIT, CENTRAL CIRCLE-2, NOIDA vs. BRYS RESORTS PVT. LTD., NOIDA

In the result, the cross objections filed by the assessee are allowed and the appeals filed by the Revenue are dismissed as infructuous

ITA 1038/DEL/2022[2012-13]Status: DisposedITAT Delhi28 Aug 2023AY 2012-13

Bench: SHRI SHAMIM YAHYA (Accountant Member), MS. ASTHA CHANDRA (Judicial Member)

For Appellant: Dr. Rakesh Gupta, AdvocateFor Respondent: Ms. Sapna Bhatia, CIT DR
Section 153CSection 234BSection 68

…hird person in respect of search conducted that such money, asset or valuables belonged to third person- Absence of incriminating search material-Assessment of third person cannot be made- Income-tax Act, 1961, ss. 132, 132A, 153A, 153C-CIT v. Promy Kuriakose 386 ITR 597 (Ker) • Search and seizure-Assessment in case of search or requisition- Assessment of third person-Condition precedent=Satisfaction that incriminating material belonged to third person must be recorded- No incriminating material found-Provisions of section 153C cannot be invoked-Order of Appellate Tribunal deleting disallowances of earlier disclo…

DCIT, AJMER vs. M/S V.C. GRANITE, AJMER

In the result, appeal of the assessee is allowed

ITA 171/JPR/2023[2020-21]Status: DisposedITAT Jaipur05 Jul 2023AY 2020-21

Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri C.M. Agarwal (CA)For Respondent: Shri James Kurian (CIT)
Section 115BSection 143(2)Section 143(3)Section 144Section 153CSection 153DSection 250Section 69A

…eiterated this legal position in numerous decisions. Decision of the Hon’ble High Court of Delhi in Ashok Chaddha’s case ( 337ITR 399), Punjab & Haryana High Court in the case of Tarsem Singla (385 ITR 138) and Kerala High Court in the case of Promy Kuiakose (386 ITR 597) & decision of the Hon’ble Jurisdictional High Court in J R Tantia Charitable Trust (15 taxmann.com 311) being some of the prominent decisions on the issue. However, for completing the assessment of the total income of the previous year in which search was conducted, issuance of Notice u/s 143(2) of the Income Tax Act has been held to be mandato…

V C GRANITES,AJMER vs. DCIT CENTRAL CIRCLE AJMER, AJMER

In the result, appeal of the assessee is allowed

ITA 127/JPR/2023[2020-2021]Status: DisposedITAT Jaipur05 Jul 2023AY 2020-2021

Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri C.M. Agarwal (CA)For Respondent: Shri James Kurian (CIT)
Section 115BSection 143(2)Section 143(3)Section 144Section 153CSection 153DSection 250Section 69A

…eiterated this legal position in numerous decisions. Decision of the Hon’ble High Court of Delhi in Ashok Chaddha’s case ( 337ITR 399), Punjab & Haryana High Court in the case of Tarsem Singla (385 ITR 138) and Kerala High Court in the case of Promy Kuiakose (386 ITR 597) & decision of the Hon’ble Jurisdictional High Court in J R Tantia Charitable Trust (15 taxmann.com 311) being some of the prominent decisions on the issue. However, for completing the assessment of the total income of the previous year in which search was conducted, issuance of Notice u/s 143(2) of the Income Tax Act has been held to be mandato…

MADHURENDRA NATH,ALLAHABAD vs. ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE, ALLAHABAD

In the result, both the appeals in ITA No

ITA 16/ALLD/2018[2013-14]Status: DisposedITAT Allahabad16 Feb 2023AY 2013-14

Bench: Shri.Vijay Pal Rao & Shri. Ramit Kocharassessment Year: 2013-14 Vs. The Asstt. Commissioner Of Smt. Neeta Nath, L/H Of Lt. Dr. Jitendra Nath Income Tax, Central Circle, Civil Lines, Allahabad B/401, Mayan Enclave, 49/13, Clive Road, Allahabad Pan-Abepn1795Q (Appellant) (Respondent) Assessment Year: 2013-14 Madhurendra Nath, Vs. The Asstt. Commissioner Of B-502, Vinayak Le Grande, Income Tax, Central Circle, 16/12, Lal Bahadur Shastri Civil Lines, Allahabad Road, Allahabad-211001 Pan-Aaipn8161D (Appellant) (Respondent) Appellant By: Sh. Siddharth Pathak, Adv Respondent By: Sh. Rabin Chaudhari, Cit Dr Date Of Hearing: 18.01.2023 Date Of Pronouncement: 16.02.2023 O R D E R Shri Vijay Pal Rao, J.M.: These Two Appeals By The Two Related Assessees Are Directed Against Two Separate Orders Of The Cit(A), Both Dated 28.04.2016 For The Assessment Year 2013-14. 2. These Appeals Are Arising From The Assessment Orders Passed Under Section 153C In Pursuant To The Search & Seizure Action Under Section 132(1) Of The Income Tax Act, Dated 05.12.2013 In The Case Of Shri. Hemant Kumar Sindhi. Therefore, The Facts & Circumstances As Well As The Grounds Of Appeal

For Appellant: Sh. Siddharth Pathak, AdvFor Respondent: Sh. Rabin Chaudhari, CIT DR
Section 132(1)Section 143(2)Section 153C

…ady given. The Hon’ble Punjab & Haryana High Court also considered the judgment in the case of Hotel Blue Moon (supra). Following the judgments in Ashok Chaddha (supra) and Tarsem Singla (supra), the Hon’ble Kerala High Court in CIT vs. Promy Kuriakose (2016) 386 ITR 597 (Ker) reiterated the proposition by holding that there is no requirement of notice u/s 143(2) for completing the assessment u/s 153C. The above referred three judgments have been considered by the Hon’ble Madras High Court in B. Kubendran v. DCIT (2021) 434 161 (Mad) and thereafter, it has been laid down that there is no specific provision in the…

SMT. NEETA NATH L/H OF LATE DR. JITENDRA NATH,ALLAHABAD vs. ACIT, CENTRAL CIRCLE, ALLAHABAD

In the result, both the appeals in ITA No

ITA 15/ALLD/2018[2013-14]Status: DisposedITAT Allahabad16 Feb 2023AY 2013-14

Bench: Shri.Vijay Pal Rao & Shri. Ramit Kocharassessment Year: 2013-14 Vs. The Asstt. Commissioner Of Smt. Neeta Nath, L/H Of Lt. Dr. Jitendra Nath Income Tax, Central Circle, Civil Lines, Allahabad B/401, Mayan Enclave, 49/13, Clive Road, Allahabad Pan-Abepn1795Q (Appellant) (Respondent) Assessment Year: 2013-14 Madhurendra Nath, Vs. The Asstt. Commissioner Of B-502, Vinayak Le Grande, Income Tax, Central Circle, 16/12, Lal Bahadur Shastri Civil Lines, Allahabad Road, Allahabad-211001 Pan-Aaipn8161D (Appellant) (Respondent) Appellant By: Sh. Siddharth Pathak, Adv Respondent By: Sh. Rabin Chaudhari, Cit Dr Date Of Hearing: 18.01.2023 Date Of Pronouncement: 16.02.2023 O R D E R Shri Vijay Pal Rao, J.M.: These Two Appeals By The Two Related Assessees Are Directed Against Two Separate Orders Of The Cit(A), Both Dated 28.04.2016 For The Assessment Year 2013-14. 2. These Appeals Are Arising From The Assessment Orders Passed Under Section 153C In Pursuant To The Search & Seizure Action Under Section 132(1) Of The Income Tax Act, Dated 05.12.2013 In The Case Of Shri. Hemant Kumar Sindhi. Therefore, The Facts & Circumstances As Well As The Grounds Of Appeal

For Appellant: Sh. Siddharth Pathak, AdvFor Respondent: Sh. Rabin Chaudhari, CIT DR
Section 132(1)Section 143(2)Section 153C

…ady given. The Hon’ble Punjab & Haryana High Court also considered the judgment in the case of Hotel Blue Moon (supra). Following the judgments in Ashok Chaddha (supra) and Tarsem Singla (supra), the Hon’ble Kerala High Court in CIT vs. Promy Kuriakose (2016) 386 ITR 597 (Ker) reiterated the proposition by holding that there is no requirement of notice u/s 143(2) for completing the assessment u/s 153C. The above referred three judgments have been considered by the Hon’ble Madras High Court in B. Kubendran v. DCIT (2021) 434 161 (Mad) and thereafter, it has been laid down that there is no specific provision in the…

MOHAMMED SHERIEF vs. THE COMMISSIONER OF INCOME TAX

ITA/7/2019HC Kerala02 Nov 2022

Bench: HONOURABLE MR.JUSTICE S.V.BHATTI,HONOURABLE MR.JUSTICE BASANT BALAJI

For Appellant: MOHAMMED SHERIEFFor Respondent: THE COMMISSIONER OF INCOME TAX

…in not considering/ discussing regarding the binding precedents CIT vs. Singhad Technical Education Society (2017) 397 ITR 344 (SC); Manish Maheshwari vs. Assistant CIT, reported in (2007) 289 ITR 341 (SC); CIT vs. Promy Kuriakose, reported in (2016) 386 ITR 597 (Ker); Pepsi Foods P. Ltd vs. ACIT, reported in (2014) 367 ITR 112 (Delhi); Pepsico India Holdings P. Ltd vs. ACIT and another, reported in (2015) 370 ITR 295 (Delhi), which were submitted before the Appellate Tribunal, during the course of hearing? v. Ought not the Appellate Tribunal to have held that the turnover estimation and the adopt…

MOHAMMED SHERIEF, vs. THE COMMISSIONER OF INCOME TAX,

ITA/2/2019HC Kerala02 Nov 2022

Bench: HONOURABLE MR.JUSTICE S.V.BHATTI,HONOURABLE MR.JUSTICE BASANT BALAJI

For Appellant: MOHAMMED SHERIEFFor Respondent: THE COMMISSIONER OF INCOME TAX

…in not considering/ discussing regarding the binding precedents CIT vs. Singhad Technical Education Society (2017) 397 ITR 344 (SC); Manish Maheshwari vs. Assistant CIT, reported in (2007) 289 ITR 341 (SC); CIT vs. Promy Kuriakose, reported in (2016) 386 ITR 597 (Ker); Pepsi Foods P. Ltd vs. ACIT, reported in (2014) 367 ITR 112 (Delhi); Pepsico India Holdings P. Ltd vs. ACIT and another, reported in (2015) 370 ITR 295 (Delhi), which were submitted before the Appellate Tribunal, during the course of hearing? v. Ought not the Appellate Tribunal to have held that the turnover estimation and the adopt…

NIMBUS PROJECTS LTD.,NEW DELHI vs. DCIT, CC-2, NOIDA

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

ITA 929/DEL/2021[2014-15]Status: DisposedITAT Delhi12 Jan 2022AY 2014-15

Bench: Sh. Amit Shukladr. B. R. R. Kumar(Through Video Conferencing) Ita No. 925/Del/2021 : Asstt. Year : 2010-11 Ita No. 926/Del/2021 : Asstt. Year : 2011-12 Ita No. 927/Del/2021 : Asstt. Year : 2012-13 Ita No. 928/Del/2021 : Asstt. Year : 2013-14 Ita No. 929/Del/2021 : Asstt. Year : 2014-15 Nimbus Project Ltd., Vs Dcit, 1001-1006, Narain Manzil, 23, Central Circle-2, Barakhamba Road, New Delhi-110001 Noida (Appellant) (Respondent) Pan No. Aaacn0116H Ita No. 923/Del/2021 : Asstt. Year : 2012-13 Nimbus Multi Commodity Brokers Pvt. Vs Dcit, Ltd. (Formerly Nimbus Multi Commodity Central Circle-2, Brokers Ltd.), 1001-1006, Narain Noida Manzil, 23, Barakhamba Road, New Delhi-110001 (Appellant) (Respondent) Pan No. Aaacn2195G Ita No. 924/Del/2021 : Asstt. Year : 2012-13 Bipin Agarwal, Vs Dcit, 1001-1006, Narain Manzil, 23, Central Circle-2, Barakhamba Road, New Delhi-110001 Noida (Appellant) (Respondent) Pan No. Aewpa2901C Assessee By : Sh. Rajiv Khandelwal, Ca Revenue By : Ms. Deepshikha Sharma, Cit Dr Date Of Hearing: 11.11.2021 Date Of Pronouncement: 12.01.2022

For Appellant: Sh. Rajiv Khandelwal, CAFor Respondent: Ms. Deepshikha Sharma, CIT DR
Section 132Section 153Section 153ASection 153DSection 68

…lls (P.) Ltd. [2016] 380 ITR 571 (Delhi), iv. CIT vs. Lancy Constructions [2016] 383 ITR 168/237 Taxman 728/66 taxmann.com 264 (Kar.) v. CIT vs. ST Francies Clay Decor Tiles [2016] 240 Taxman 168/70 taxmann.com 234 (Ker.) and vi. CIT vs. PromyKuriakose [2016] 386 ITR 597 (Ker.) Further, in the case of CIT Vs. Raj Kumar Arora [2014] 52 taxmann.com 172 (Allahabad/2014) 367 ITR 517 (Allahabad)- Hon'ble Allahabad High Court held that Assessing Officer has power to reassess returns of assessee not only for undisclosed income found during search operation but also with regard to material available at time of original…

NIMBUS PROJECTS LTD.,NEW DELHI vs. DCIT, CC-2, NOIDA

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

ITA 928/DEL/2021[2013-14]Status: DisposedITAT Delhi12 Jan 2022AY 2013-14

Bench: Sh. Amit Shukladr. B. R. R. Kumar(Through Video Conferencing) Ita No. 925/Del/2021 : Asstt. Year : 2010-11 Ita No. 926/Del/2021 : Asstt. Year : 2011-12 Ita No. 927/Del/2021 : Asstt. Year : 2012-13 Ita No. 928/Del/2021 : Asstt. Year : 2013-14 Ita No. 929/Del/2021 : Asstt. Year : 2014-15 Nimbus Project Ltd., Vs Dcit, 1001-1006, Narain Manzil, 23, Central Circle-2, Barakhamba Road, New Delhi-110001 Noida (Appellant) (Respondent) Pan No. Aaacn0116H Ita No. 923/Del/2021 : Asstt. Year : 2012-13 Nimbus Multi Commodity Brokers Pvt. Vs Dcit, Ltd. (Formerly Nimbus Multi Commodity Central Circle-2, Brokers Ltd.), 1001-1006, Narain Noida Manzil, 23, Barakhamba Road, New Delhi-110001 (Appellant) (Respondent) Pan No. Aaacn2195G Ita No. 924/Del/2021 : Asstt. Year : 2012-13 Bipin Agarwal, Vs Dcit, 1001-1006, Narain Manzil, 23, Central Circle-2, Barakhamba Road, New Delhi-110001 Noida (Appellant) (Respondent) Pan No. Aewpa2901C Assessee By : Sh. Rajiv Khandelwal, Ca Revenue By : Ms. Deepshikha Sharma, Cit Dr Date Of Hearing: 11.11.2021 Date Of Pronouncement: 12.01.2022

For Appellant: Sh. Rajiv Khandelwal, CAFor Respondent: Ms. Deepshikha Sharma, CIT DR
Section 132Section 153Section 153ASection 153DSection 68

…lls (P.) Ltd. [2016] 380 ITR 571 (Delhi), iv. CIT vs. Lancy Constructions [2016] 383 ITR 168/237 Taxman 728/66 taxmann.com 264 (Kar.) v. CIT vs. ST Francies Clay Decor Tiles [2016] 240 Taxman 168/70 taxmann.com 234 (Ker.) and vi. CIT vs. PromyKuriakose [2016] 386 ITR 597 (Ker.) Further, in the case of CIT Vs. Raj Kumar Arora [2014] 52 taxmann.com 172 (Allahabad/2014) 367 ITR 517 (Allahabad)- Hon'ble Allahabad High Court held that Assessing Officer has power to reassess returns of assessee not only for undisclosed income found during search operation but also with regard to material available at time of original…

NIMBUS PROJECTS LTD.,NEW DELHI vs. DCIT, CC-2, NOIDA

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

ITA 927/DEL/2021[2012-13]Status: DisposedITAT Delhi12 Jan 2022AY 2012-13

Bench: Sh. Amit Shukladr. B. R. R. Kumar(Through Video Conferencing) Ita No. 925/Del/2021 : Asstt. Year : 2010-11 Ita No. 926/Del/2021 : Asstt. Year : 2011-12 Ita No. 927/Del/2021 : Asstt. Year : 2012-13 Ita No. 928/Del/2021 : Asstt. Year : 2013-14 Ita No. 929/Del/2021 : Asstt. Year : 2014-15 Nimbus Project Ltd., Vs Dcit, 1001-1006, Narain Manzil, 23, Central Circle-2, Barakhamba Road, New Delhi-110001 Noida (Appellant) (Respondent) Pan No. Aaacn0116H Ita No. 923/Del/2021 : Asstt. Year : 2012-13 Nimbus Multi Commodity Brokers Pvt. Vs Dcit, Ltd. (Formerly Nimbus Multi Commodity Central Circle-2, Brokers Ltd.), 1001-1006, Narain Noida Manzil, 23, Barakhamba Road, New Delhi-110001 (Appellant) (Respondent) Pan No. Aaacn2195G Ita No. 924/Del/2021 : Asstt. Year : 2012-13 Bipin Agarwal, Vs Dcit, 1001-1006, Narain Manzil, 23, Central Circle-2, Barakhamba Road, New Delhi-110001 Noida (Appellant) (Respondent) Pan No. Aewpa2901C Assessee By : Sh. Rajiv Khandelwal, Ca Revenue By : Ms. Deepshikha Sharma, Cit Dr Date Of Hearing: 11.11.2021 Date Of Pronouncement: 12.01.2022

For Appellant: Sh. Rajiv Khandelwal, CAFor Respondent: Ms. Deepshikha Sharma, CIT DR
Section 132Section 153Section 153ASection 153DSection 68

…lls (P.) Ltd. [2016] 380 ITR 571 (Delhi), iv. CIT vs. Lancy Constructions [2016] 383 ITR 168/237 Taxman 728/66 taxmann.com 264 (Kar.) v. CIT vs. ST Francies Clay Decor Tiles [2016] 240 Taxman 168/70 taxmann.com 234 (Ker.) and vi. CIT vs. PromyKuriakose [2016] 386 ITR 597 (Ker.) Further, in the case of CIT Vs. Raj Kumar Arora [2014] 52 taxmann.com 172 (Allahabad/2014) 367 ITR 517 (Allahabad)- Hon'ble Allahabad High Court held that Assessing Officer has power to reassess returns of assessee not only for undisclosed income found during search operation but also with regard to material available at time of original…

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