CIT v. RRJ Securities Ltd.

380 ITR 612High Court2016#80 most cited

What is CIT v. RRJ Securities Ltd. authority for?

Completed assessments can be interfered with under Section 153A or 153C only on the basis of incriminating material unearthed during the search, necessitating a direct correlation between the discovered material and the power to assess or reopen concluded assessments.

689

judgments rely on this decision, according to BharatTax’s citation analysis of 367,725 Indian tax judgments — from 2015 to 2026.

Also referred to as

CIT v. RRJ Securities Ltd. · Section 153A · Section 153C · incriminating material · reopening completed assessments · correlation between discovered material and assessment · power to assess · validity of search assessments · block assessment · satisfaction note

Also reported as

62 Taxmann.com 3912015 SCC OnLine DEL 13085128 DTR 57

Sections most often in play

Section 153CSection 143(3)Section 153ASection 132Section 148Section 147Section 151Section 149
Read the full judgment

Issues it is cited on

section 153atosection 153b(1)(a)abatement of assessmentsection 153(c)(1)section 153c(1)section 153c proceedingssection 153(c)section 153b(1)section 113section 158bdblock periodsatisfaction note

Judgments citing CIT v. RRJ Securities Ltd.

Hemendra Ramji Vira, Mumbai vs. DCIT CC-4(1), Mumbai

In the result, appeals of the assessee are allowed

ITA 2468/MUM/2025[2014-15]Status: DisposedITAT Mumbai26 Jun 2025AY 2014-15

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

Section 127(2)Section 132Section 132(1)Section 142(1)Section 143(2)Section 147Section 148Section 153ASection 56Section 68

…ould become the date of search on the assessee in order to proceed on the assessee in terms of section 153C of the Act. This view of ours is fortified by the decision of the Hon'ble Jurisdictional High Court in the case of CIT vs RRJ SecuritiesLtd reported in 380 ITR 612 (Del) followed in Pr. CIT vs RajBuildworth (P) Ltd reported in 113 taxmann.com 600 (Delhi) and the SLP of the revenue dismissed by the Hon'ble Apex Court which is reported in 113 taxmann.com 601 (SC). Consequently, the period relevant to the Asst Year 2015-16 herein, when the impugned incriminating material was found in a search of a third person…

Hemendra Ramji Vira, Mumbai vs. DCIT CC 4(1), Mumbai

In the result, appeals of the assessee are allowed

ITA 2467/MUM/2025[2013-14]Status: DisposedITAT Mumbai26 Jun 2025AY 2013-14
Section 127(2)Section 132Section 132(1)Section 142(1)Section 143(2)Section 147Section 148Section 153ASection 56Section 68

…ould become the date of search on the assessee in order to proceed on the assessee in terms of section 153C of the Act. This view of ours is fortified by the decision of the Hon'ble Jurisdictional High Court in the case of CIT vs RRJ SecuritiesLtd reported in 380 ITR 612 (Del) followed in Pr. CIT vs RajBuildworth (P) Ltd reported in 113 taxmann.com 600 (Delhi) and the SLP of the revenue dismissed by the Hon'ble Apex Court which is reported in 113 taxmann.com 601 (SC). Consequently, the period relevant to the Asst Year 2015-16 herein, when the impugned incriminating material was found in a search of a third person…

Hemendra Ramji Vira, Mumbai vs. DCIT CC 4(1), Mumbai

In the result, appeals of the assessee are allowed

ITA 6405/MUM/2024[2011-12]Status: DisposedITAT Mumbai26 Jun 2025AY 2011-12

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

Section 127(2)Section 132Section 132(1)Section 142(1)Section 143(2)Section 147Section 148Section 153ASection 56Section 68

…ould become the date of search on the assessee in order to proceed on the assessee in terms of section 153C of the Act. This view of ours is fortified by the decision of the Hon'ble Jurisdictional High Court in the case of CIT vs RRJ SecuritiesLtd reported in 380 ITR 612 (Del) followed in Pr. CIT vs RajBuildworth (P) Ltd reported in 113 taxmann.com 600 (Delhi) and the SLP of the revenue dismissed by the Hon'ble Apex Court which is reported in 113 taxmann.com 601 (SC). Consequently, the period relevant to the Asst Year 2015-16 herein, when the impugned incriminating material was found in a search of a third person…

ACIT, Central Circle-18, New Delhi vs. Gaurav Aggarwal, New Delhi

The appeal of the Revenue is dismissed

ITA 6204/DEL/2017[2011-12]Status: DisposedITAT Delhi18 Jun 2025AY 2011-12

Bench: Shri S. Rifaur Rahman & Shri Anubhav Sharmaassessment Year: 2011-12 Acit, Vs Shri Gaurav Aggarwal, Central Circle-18, D-31, Pushpanjali Enclave, New Delhi. Pitampura, New Delhi – 110 034. Co No.13/Del/2021 (Ita No.6204/Del/2017) Assessment Year: 2011-12 Shri Gaurav Aggarwal, Vs. Acit, D-31, Pushpanjali Enclave, Central Circle-18, Pitampura, New Delhi New Delhi – 110 034. (Appellant) (Respondent) Assessee By : Shri Salil Aggarwal, Sr. Advocate; Shri Shailesh Gupta, Ca; Shri Uma Shankar, Advocate; & Shri Madhur Aggarwal, Advocate Revenue By : Shri Kailash Dan Ratnoo, Cit-Dr Date Of Hearing : 30.04.2025 Date Of Pronouncement : 18.06.2025

For Appellant: Shri Salil Aggarwal, Sr. AdvocateFor Respondent: Shri Kailash Dan Ratnoo, CIT-DR
Section 127Section 143(2)Section 143(3)Section 153C

…11 and should have been assessed u/s 153C of the Act. The law in this regard is settled by the Judgement of the Hon’ble Supreme Court in the case of CIT vs. Jasjit Singh, 458 ITR 437 and of the Hon’ble Delhi High Court decision in CIT vs. RRJ Securities Ltd., 380 ITR 612. Thus findings of CIT(A) to sustain the assessment concluded u/s 143(3) of the Act, cannot be sustained. 6. In the light of the aforesaid discussion, we are inclined to allow the grounds raised in the Cross Objection and the same are sustained. The Cross Objections are allowed. Consequently, the appeal of the Revenue is dismissed. Order pronounce…

Shreeaumji Infrastructure and Porjects Pvt. Ltd., Delhi vs. DCIT, Central Circle-25, Delhi

The appeals of the assessee are allowed and that of the Revenue is dismissed

ITA 2342/DEL/2024[2011-12]Status: DisposedITAT Delhi13 Jun 2025AY 2011-12

Bench: Shri Anubhav Sharma & Shri Manish Agarwal

For Appellant: Shri Salil AggarwaL, Sr. AdvocateFor Respondent: Shri Mahesh Kumar, CIT-DR
Section 153A(1)Section 153CSection 153C(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: G : NEW DELHI BEFORE SHRI ANUBHAV SHARMA, JUDICIAL MEMBER AND SHRI MANISH AGARWAL, ACCOUNTANT MEMBER ITA No.2341 to 2343/Del/2024 Assessment Years: 2010-11 to 2012-13 Shreeaumji Infrastructue and Vs DCIT, Projects Pvt. Ltd., Central Circle-25, Neel House, Lado Sarai, New Delhi Opp. Qutub Minar, Mehrauli, New Delhi – 110 030. PAN: AAJCS9723N ITA No.2786/Del/2024) Assessment Year: 2010-11 ACIT, Shreeaumji Infrastructue and Projects Delhi. Pvt. Ltd., Neel House, Lado Sarai, Opp. Qutub Minar, Mehrauli, New Delhi – 110 030. PAN: AAJCS9723N (Appellant) (Respondent)…

Afzal Alimohammad Latif, Mumbai vs. ACIT, Central Circle-4(4), Mumbai

In the result, the appeal filed by the assessee stands

ITA 6150/MUM/2024[2017-18]Status: DisposedITAT Mumbai11 Jun 2025AY 2017-18

Bench: Hon’Ble Shri Sandeep Gosain & Hon'Ble Shri Prabhash Shankar

Section 132Section 132(4)Section 143(1)Section 153ASection 153CSection 250

…AO has made the impugned addition, on the basis of presumptions which is impermissible in law and in this regard reliance is being placed on the decision of ..... I. Commissioner of Income-tax-7 vs. RRJ Securities Ltd. [2015] 62 taxmann.com 391 (Delhi)/[2016] 380 ITR 612 (Delhi) "Para 13. The first and foremost step for initiation of proceedings under Section 153C of the Act is for the AO of the searched person to be satisfied that the assets or documents seized belong to the Assessee (being a person other than the searched person). The AO of the Assessee, on receiving the documents and the assets seized, would h…

Assistant Commissioner of Income Tax, Central Circle-2, Gurugram vs. Deepak Kumar Aggarwal, Delhi

In the result, the Appeal of the Revenue is dismissed

ITA 4772/DEL/2024[2013-14]Status: DisposedITAT Delhi19 May 2025AY 2013-14

Bench: Shri M. Balaganesh & Sh. Yogesh Kumar U.S.Assistant Commissioner Of Vs Deepak Kumar Aggarwal Income Tax, Central House No. 22A, 15, Rajpur Circle-2, 7Th Floor, Hsiidc Road, Civil Lines, Building, Udyogvihar, Delhi-110054, Phase-V, Gurugram, Delhi Haryana Pan: Aaepa8378F

Section 132Section 153C

…dditions. 3. Aggrieved by the assessment order dated 31/12/2022, the Assessee preferred an Appeal before the Ld. CIT(A). The Ld. CIT(A) vide order dated 16/08/2024,allowed the Appeal filed by the Assessee by relying on Judgment of Ld. CIT Vs. RRJ Securities 380 ITR 612, Ld. CIT Vs. Singbad Technical Education Society: 397 ITR 344 and PCITVs. Central-1, Ojjus Medicare Pvt. Ltd. [2024] (4) TMI 258 (Del.). Aggrieved 3 ACIT VS. Deepak Kumar Aggarwal by the order of the Ld. CIT(A) dated 16/08/2024, the Department of Revenue preferred the present Appeal. 4. The Ld. Departmental Representative relying on the asse…

ACIT, Central Circle-2, Gurgaon vs. Akansha Fashion, New Delhi

In the result, appeals are dismissed

ITA 8507/DEL/2019[2013-14]Status: DisposedITAT Delhi19 May 2025AY 2013-14

Bench: Shri Satbeer Singh Godara & Shri S. Rifaur Rahman

Section 153ASection 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘A’ NEW DELHI BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA Nos.8506, 8507, 8508, 8509 & 8510/Del/2019 Assessment Years: 2012-13 to 2016-17 Vs. Akansha Fashion, ACIT, Central Circle-2, S-34, Okhla Industrial Area, Gurgaon Phase-2, New Delhi PAN: AATFA7939H (Appellant) (Respondent) With C.O. Nos. 12, 13, 14, 15 & 16/Del/2020 [In Re: ITA Nos.8506, 8507, 8508, 8509 & 8510/Del/2019] Assessment Years: 2012-13 to 2016-17 Akansha Fashion, Vs. ACIT, S-34, Okhla Industrial Area, Central Circle-2, Phase-2, Gurgaon New De…

Deputy Commissioner of Income Tax, Jhandewalan, Delhi vs. Rajesh Craft Jewel India Pvt Ltd, Delhi

Appeal is dismissed

ITA 5604/DEL/2024[2021-22]Status: DisposedITAT Delhi05 May 2025AY 2021-22

Bench: Sh. Satbeer Singh Godara & Sh. Naveen Chandraita No. 5604/Del/2024 : Asstt. Year : 2021-22 Dcit, Vs Rajesh Craft Jewel India Pvt. Ltd. Central Circle-31, 1171, Kucha Mahajani, Chandani New Delhi Chowk, Delhi-110006 (Appellant) (Respondent) Pan No. Aabcr5234R Assessee By : Sh. Somvir Singh, Adv. Revenue By : Ms. Harpreet Kaur Hansra, Sr. Dr Date Of Hearing: 05.05.2025 Date Of Pronouncement: 05.05.2025 Order Per Satbeer Singh Godara: This Revenue’S Appeal For Assessment Year 2021-22, Arises Against The Cit(A)/Nfac, Delhi’S Din & Order No. Itba/Apl/M/250/2024-25/1069269543(1) Dated 30.09.2024, In Proceedings U/S 143(3) Of The Income Tax Act, 1961 (In Short “The Act”).

For Appellant: Sh. Somvir Singh, AdvFor Respondent: Ms. Harpreet Kaur Hansra, Sr. DR
Section 143(3)Section 153CSection 153C(1)Section 163CSection 3

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘F’, NEW DELHI Before Sh. Satbeer Singh Godara, Judicial Member & Sh. Naveen Chandra, Accountant Member ITA No. 5604/Del/2024 : Asstt. Year : 2021-22 DCIT, Vs Rajesh Craft Jewel India Pvt. Ltd. Central Circle-31, 1171, Kucha Mahajani, Chandani New Delhi Chowk, Delhi-110006 (APPELLANT) (RESPONDENT) PAN No. AABCR5234R Assessee by : Sh. Somvir Singh, Adv. Revenue by : Ms. Harpreet Kaur Hansra, Sr. DR Date of Hearing: 05.05.2025 Date of Pronouncement: 05.05.2025 ORDER Per Satbeer Singh Godara, Judicial Member: This Revenue’s appeal for Assessment Year 2021-22, aris…

Assistant Commissioner of Income Tax, New Delhi vs. Kinetic Communications Limited, Pune, Maharashtra

The appeal of the Revenue is dismissed

ITA 4991/DEL/2024[2015-16]Status: DisposedITAT Delhi17 Apr 2025AY 2015-16

Bench: Shri Anubhav Sharma & Shri Avdhesh Kumar Mishraassessment Year: 2015-16 Acit, Vs Kinetic Communications Ltd., Central Circle-15, G-92, D-Iii Block, Midc, New Delhi. Chinchwad, Pune. Pan: Aaack7632B Co No.18/Del/2025 (Ita No.4991/Del/2024) Assessment Year: 2015-16 Kinetic Communications Ltd., Vs. Acit, G-92, D-Iii Block, Midc, Central Circle-15, Chinchwad, New Delhi. Pune. Pan: Aaack7632B (Appellant) (Respondent) Assessee By : Shri Pawan Jain, Ca Revenue By : Shri Dayainder Singh Sidhu, Cit-Dr Date Of Hearing : 17.04.2025 Date Of Pronouncement : 17.04.2025 Order Per Anubhav Sharma, Jm: This Appeal Is Preferred By The Revenue Against The Order Dated 16.08.2024 Of The Commissioner Of Income-Tax (Appeals)-26, New Delhi Co No.18/Del/2025 (Hereinafter Referred To As The Ld. First Appellate Authority Or ‘The Ld. Faa’, For Short) In Appeal No.10641/2014-15 Arising Out Of The Appeal Before It Against The Order Dated 28.03.2023 Passed U/S 153C R.W.S. 143(3) Of The Income Tax Act, 1961 (Hereinafter Referred As ‘The Act’) By The Acit, Central Circle- 15, New Delhi (Hereinafter Referred To As The Ld. Ao). The Assessee Has Filed The Cross Objection.

For Appellant: Shri Pawan Jain, CAFor Respondent: Shri Dayainder Singh Sidhu, CIT-DR
Section 132Section 153Section 153ASection 153CSection 153C(1)

…u/s 153C of the Act for AY 2015-16 is barred by limitation and is liable to be quashed. The same has been adjudicated by the ld. CIT(A) in favour of the assessee by relying the judgement of the jurisdictional High Court in the case of CIT vs. RRJ Securities, 380 ITR 612 and the judgement of the Hon’ble Delhi High Court in the case of PCIT vs. Ojjus Medicate Pvt. Ltd. (2024) (4) TMI 268 (Del.) 2 CO No.18/Del/2025 3 The necessary facts and relevant findings of Ld. CIT(A) are reproduced below: “6.2.1. On perusal of the assessment order, it has been found that a search & seizure operation u/s 132 of the Act was ca…

Shiv Milk Products, Meerut vs. ITO, Ward- 2(3), Meerut

The appeals of the assessee are allowed and that of the Revenue is dismissed

ITA 2342/DEL/2018[2010-11]Status: DisposedITAT Delhi16 Apr 2025AY 2010-11

Bench: Shri Anubhav Sharma & Shri Manish Agarwal

For Appellant: Shri Salil AggarwaL, Sr. AdvocateFor Respondent: Shri Mahesh Kumar, CIT-DR
Section 153A(1)Section 153CSection 153C(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: G : NEW DELHI BEFORE SHRI ANUBHAV SHARMA, JUDICIAL MEMBER AND SHRI MANISH AGARWAL, ACCOUNTANT MEMBER ITA No.2341 to 2343/Del/2024 Assessment Years: 2010-11 to 2012-13 Shreeaumji Infrastructue and Vs DCIT, Projects Pvt. Ltd., Central Circle-25, Neel House, Lado Sarai, New Delhi Opp. Qutub Minar, Mehrauli, New Delhi – 110 030. PAN: AAJCS9723N ITA No.2786/Del/2024) Assessment Year: 2010-11 ACIT, Shreeaumji Infrastructue and Projects Delhi. Pvt. Ltd., Neel House, Lado Sarai, Opp. Qutub Minar, Mehrauli, New Delhi – 110 030. PAN: AAJCS9723N (Appellant) (Respondent)…

Frontier Commercial Co. Ltd., Faridabad vs. DCIT, Central Circle- II, Faridabad

ITA 1771/DEL/2019[2014-15]Status: DisposedITAT Delhi09 Apr 2025AY 2014-15

Bench: Sh. Satbeer Singh Godara & Sh. M. Balaganeshita No. 7349/Del/2017 : Asstt. Year : 2013-14 Frontier Commercial Co. Ltd., Vs Dcit, Rra Taxindia, D-28, Central Circle-Ii, South Extension, Part-1, Faridabad New Delhi-110049 (Appellant) (Respondent) Pan No. Aabcf1424D Ita No. 1771/Del/2019 : Asstt. Year : 2014-15 Frontier Commercial Co. Ltd. Vs Dcit, (Merged With Sucon India Ltd. Later Central Circle-Ii, Merged With M/S Akriti Global Faridabad Traders Ltd.), Rra Taxindia, D-28, South Extension, Part-1, New Delhi-110049 (Appellant) (Respondent) Pan No. Aabcf1424D Assessee By : Sh. Somil Aggarwal, Adv. & Sh. Deepesh Garg, Adv. Revenue By : Sh. Surender Pal Singh, Cit-Dr Date Of Hearing: 09.04.2025 Date Of Pronouncement: 09.04.2025 Order Per Satbeer Singh Godara: These Twin Assessee’S As Many Appeals I.E. Ita No. 7349/Del/2017 & Ita No. 1771/Del/2019, For Assessment Years 2013-14 & 2014-15 Arise Against The Cit(A), Karnal’S In Case No. It/75/Ggn/2015-16 & Cit(A)-3, Gurgaon’S In Case No. 550/Cit(A)-3/Ggn/2016-17 Dated 07.09.2017 & Frontier Commercial Co. Ltd. 30.11.2018, In Proceedings U/S 143(3) R.W.S. 153B Of The Income Tax Act, 1961 (In Short “The Act”), Respectively.

For Appellant: Sh. Somil Aggarwal, Adv. &For Respondent: Sh. Surender Pal Singh, CIT-DR
Section 143(3)Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’, NEW DELHI Before Sh. Satbeer Singh Godara, Judicial Member & Sh. M. Balaganesh, Accountant Member ITA No. 7349/Del/2017 : Asstt. Year : 2013-14 Frontier Commercial Co. Ltd., Vs DCIT, RRA Taxindia, D-28, Central Circle-II, South Extension, Part-1, Faridabad New Delhi-110049 (APPELLANT) (RESPONDENT) PAN No. AABCF1424D ITA No. 1771/Del/2019 : Asstt. Year : 2014-15 Frontier Commercial Co. Ltd. Vs DCIT, (merged with Sucon India Ltd. later Central Circle-II, merged with M/s Akriti Global Faridabad Traders Ltd.), RRA Taxindia, D-28, South Extension, Part-1, New Del…

Frontier Commercial Co. Ltd., Faridabad vs. DCIT, Central Circle- II, Faridabad

ITA 7349/DEL/2017[2013-14]Status: DisposedITAT Delhi09 Apr 2025AY 2013-14

Bench: Sh. Satbeer Singh Godara & Sh. M. Balaganeshita No. 7349/Del/2017 : Asstt. Year : 2013-14 Frontier Commercial Co. Ltd., Vs Dcit, Rra Taxindia, D-28, Central Circle-Ii, South Extension, Part-1, Faridabad New Delhi-110049 (Appellant) (Respondent) Pan No. Aabcf1424D Ita No. 1771/Del/2019 : Asstt. Year : 2014-15 Frontier Commercial Co. Ltd. Vs Dcit, (Merged With Sucon India Ltd. Later Central Circle-Ii, Merged With M/S Akriti Global Faridabad Traders Ltd.), Rra Taxindia, D-28, South Extension, Part-1, New Delhi-110049 (Appellant) (Respondent) Pan No. Aabcf1424D Assessee By : Sh. Somil Aggarwal, Adv. & Sh. Deepesh Garg, Adv. Revenue By : Sh. Surender Pal Singh, Cit-Dr Date Of Hearing: 09.04.2025 Date Of Pronouncement: 09.04.2025 Order Per Satbeer Singh Godara: These Twin Assessee’S As Many Appeals I.E. Ita No. 7349/Del/2017 & Ita No. 1771/Del/2019, For Assessment Years 2013-14 & 2014-15 Arise Against The Cit(A), Karnal’S In Case No. It/75/Ggn/2015-16 & Cit(A)-3, Gurgaon’S In Case No. 550/Cit(A)-3/Ggn/2016-17 Dated 07.09.2017 & Frontier Commercial Co. Ltd. 30.11.2018, In Proceedings U/S 143(3) R.W.S. 153B Of The Income Tax Act, 1961 (In Short “The Act”), Respectively.

For Appellant: Sh. Somil Aggarwal, Adv. &For Respondent: Sh. Surender Pal Singh, CIT-DR
Section 143(3)Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’, NEW DELHI Before Sh. Satbeer Singh Godara, Judicial Member & Sh. M. Balaganesh, Accountant Member ITA No. 7349/Del/2017 : Asstt. Year : 2013-14 Frontier Commercial Co. Ltd., Vs DCIT, RRA Taxindia, D-28, Central Circle-II, South Extension, Part-1, Faridabad New Delhi-110049 (APPELLANT) (RESPONDENT) PAN No. AABCF1424D ITA No. 1771/Del/2019 : Asstt. Year : 2014-15 Frontier Commercial Co. Ltd. Vs DCIT, (merged with Sucon India Ltd. later Central Circle-II, merged with M/s Akriti Global Faridabad Traders Ltd.), RRA Taxindia, D-28, South Extension, Part-1, New Del…

Puran Chand HUF, Hisar vs. ITO Ward - 5, Hisar

ITA 483/DEL/2021[2016-17]Status: DisposedITAT Delhi28 Mar 2025AY 2016-17

Bench: Shri Anubhav Sharma & Shri Krinwant Sahayassessment Year : 2014-15 M/S Forum Agro Foods Pvt. Ltd., Vs. Acit, C-134, Defence Colony, Central Circle-19, New Delhi – 110 024. New Delhi. Pan: Aaacf8920D Assessee By : Ms Vanshika Mehta, Advocate & Shri Nirbhay Mehta, Advocate Revenue By : Ms Monika Singh, Cit-Dr Date Of Hearing : 28.08.2025 Date Of Pronouncement : 29.10.2025

For Appellant: Ms Vanshika Mehta, Advocate &For Respondent: Ms Monika Singh, CIT-DR
Section 143(3)Section 153ASection 153CSection 254(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : F : NEW DELHI BEFORE SHRI ANUBHAV SHARMA, JUDICIAL MEMBER AND SHRI KRINWANT SAHAY, ACCOUNTANT MEMBER Assessment Year : 2014-15 M/s Forum Agro Foods Pvt. Ltd., Vs. ACIT, C-134, Defence Colony, Central Circle-19, New Delhi – 110 024. New Delhi. PAN: AAACF8920D Assessee by : Ms Vanshika Mehta, Advocate & Shri Nirbhay Mehta, Advocate Revenue by : Ms Monika Singh, CIT-DR Date of Hearing : 28.08.2025 Date of Pronouncement : 29.10.2025 ORDER PER ANUBHAV SHARMA, JM: This appeal is preferred by the Assessee against the order dated 16.11.2018 of the Ld. Commissioner o…

ACIT, Central Circle- 30, New Delhi vs. Kuber Securities, New Delhi

ITA 4213/DEL/2018[2013-14]Status: DisposedITAT Delhi03 Mar 2025AY 2013-14

Bench: Shri Satbeer Singh Godara & Shri S Rifaur Rahman, Accountnat Member

…ther held that completed assessments could be interfered with only on the basis of incriminating material unearthed during the course of search. 13. The issue came to be examined in greater detail in CIT v. RRJ Securities Ltd. [2015] 62 taxmann.com 391/[2016] 380 ITR 612/2015 SCC Online Del 13085. Dealing with the imperatives of a correlation between the material discovered in the course of a search and the power to assess or reopen concluded assessments, in RRJ Securities, the Court held:- "33. The record slip belongs to the assessee and, therefore, the action of the Assessing Officer of the searched persons rec…

Rupal Kashyap Mehta, Mumbai vs. DCIT CC-4(1), Mumbai

In the result, all the appeals filed by the assessee are

ITA 6196/MUM/2024[2018-19]Status: DisposedITAT Mumbai27 Feb 2025AY 2018-19
Section 10(38)Section 127(2)Section 132(4)Section 153ASection 153D

…uld become the date of search on the assessee in order to proceed on the assessee in terms of section 153C of the Act. This view of ours is fortified by the decision of the Hon'ble Jurisdictional High Court in the case of CIT vs RRJ Securities Ltd reported in 380 ITR 612 (Del) followed in Pr. CIT vs Raj Buildworth (P) Ltd reported in 113 taxmann.com 600 (Delhi) and the SLP of the revenue dismissed by the Hon'ble Apex Court which is reported in 113 taxmann.com 601 (SC). Consequently, the period relevant to the Asst Year 2015-16 herein, when the impugned incriminating material was found in a search of a third perso…

Rupal Kashyap Mehta, Mumbai vs. DCIT CC-4(1), Mumbai

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

ITA 6195/MUM/2024[2017-18]Status: DisposedITAT Mumbai27 Feb 2025AY 2017-18

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

Section 10(38)Section 127(2)Section 132(4)Section 153ASection 153D

…uld become the date of search on the assessee in order to proceed on the assessee in terms of section 153C of the Act. This view of ours is fortified by the decision of the Hon'ble Jurisdictional High Court in the case of CIT vs RRJ Securities Ltd reported in 380 ITR 612 (Del) followed in Pr. CIT vs Raj Buildworth (P) Ltd reported in 113 taxmann.com 600 (Delhi) and the SLP of the revenue dismissed by the Hon'ble Apex Court which is reported in 113 taxmann.com 601 (SC). Consequently, the period relevant to the Asst Year 2015-16 herein, when the impugned incriminating material was found in a search of a third perso…

Rupal Kashyap Mehta, Mumbai vs. DCIT CC-4(1), Mumbai

In the result, all the appeals filed by the assessee are

ITA 6194/MUM/2024[2016-17]Status: DisposedITAT Mumbai27 Feb 2025AY 2016-17
Section 10(38)Section 127(2)Section 132(4)Section 153ASection 153D

…uld become the date of search on the assessee in order to proceed on the assessee in terms of section 153C of the Act. This view of ours is fortified by the decision of the Hon'ble Jurisdictional High Court in the case of CIT vs RRJ Securities Ltd reported in 380 ITR 612 (Del) followed in Pr. CIT vs Raj Buildworth (P) Ltd reported in 113 taxmann.com 600 (Delhi) and the SLP of the revenue dismissed by the Hon'ble Apex Court which is reported in 113 taxmann.com 601 (SC). Consequently, the period relevant to the Asst Year 2015-16 herein, when the impugned incriminating material was found in a search of a third perso…

Rupal Kashyap Mehta, Mumbai vs. DCIT CC-4(1), Mumbai

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

ITA 6193/MUM/2024[2015-16]Status: DisposedITAT Mumbai27 Feb 2025AY 2015-16

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

Section 10(38)Section 127(2)Section 132(4)Section 153ASection 153D

…uld become the date of search on the assessee in order to proceed on the assessee in terms of section 153C of the Act. This view of ours is fortified by the decision of the Hon'ble Jurisdictional High Court in the case of CIT vs RRJ Securities Ltd reported in 380 ITR 612 (Del) followed in Pr. CIT vs Raj Buildworth (P) Ltd reported in 113 taxmann.com 600 (Delhi) and the SLP of the revenue dismissed by the Hon'ble Apex Court which is reported in 113 taxmann.com 601 (SC). Consequently, the period relevant to the Asst Year 2015-16 herein, when the impugned incriminating material was found in a search of a third perso…

Rupal Kashyap Mehta, Mumbai vs. DCIT, CC-4(1), Mumbai

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

ITA 6192/MUM/2024[2014-15]Status: DisposedITAT Mumbai27 Feb 2025AY 2014-15

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

Section 10(38)Section 127(2)Section 132(4)Section 153ASection 153D

…uld become the date of search on the assessee in order to proceed on the assessee in terms of section 153C of the Act. This view of ours is fortified by the decision of the Hon'ble Jurisdictional High Court in the case of CIT vs RRJ Securities Ltd reported in 380 ITR 612 (Del) followed in Pr. CIT vs Raj Buildworth (P) Ltd reported in 113 taxmann.com 600 (Delhi) and the SLP of the revenue dismissed by the Hon'ble Apex Court which is reported in 113 taxmann.com 601 (SC). Consequently, the period relevant to the Asst Year 2015-16 herein, when the impugned incriminating material was found in a search of a third perso…