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 367,735 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.

M/S. Dharam Impex, Surat vs. The Dy. CIT, Central Circle-4, Surat

In the result, the appeal of the assessee for AY 2008-09 in ITA No

ITA 1580/AHD/2017[2014-15]Status: DisposedITAT Surat26 Aug 2022AY 2014-15

Bench: Shri Pawan Singh, Jm &Dr. A.L.Saini, Am आयकर अपीलसं./It(Ss)A Nos.288 To 293/Ahd/2017 ("नधा"रणवष" / Assessment Years: (2009-10 To 2014-15) (Physical Court Hearing) M/S Kangan Jewels Pvt. Ltd. Deputy Commissioner Of C/O 106, Saryu Chambers, Income-Tax, Central Circle-4, Vs. Jadakhadi Mahidharpura, Surat- Surat 395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadck 2552 R अपीलाथ" / Appellant ""यथ" /Respondent आयकर अपीलसं./It(Ss)A Nos.306 To 311/Ahd/2017 ("नधा"रणवष" / Assessment Years: (2008-09 To 2013-14) आयकर अपीलसं./Ita Nos.1579/Ahd/2017 ("नधा"रणवष" / Assessment Year: (2014-15) M/S Maniprabha Impex Pvt.Ltd. Deputy Commissioner Of C/O 106, Saryu Chambers, Income-Tax, Central Circle-4, Vs. Jadakhadi Mahidharpura, Surat- Surat 395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaecm 6219 L अपीलाथ" /Appellant) ""यथ" /Respondent) आयकर अपीलसं./It(Ss)A Nos.312 To 317/Ahd/2017 ("नधा"रणवष" / Assessment Years: (2008-09 To 2013-14) आयकर अपीलसं./Ita Nos.1580/Ahd/2017 ("नधा"रणवष" / Assessment Year: (2014-15) M/S Dharam Impex Deputy Commissioner Of C/O 106, Saryu Chambers, Income-Tax, Central Circle-4, Vs. Jadakhadi Mahidharpura, Surat- Surat 395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaffd 2692 C अपीलाथ" /Appellant) ""यथ" /Respondent)

Section 144Section 153C

…r period prior to AY 2012-13 i.e. AY 2007-08 to AY 2012-13. Thus no notice could be issued under Section 153C of the Act to reopen the Assessee's assessment for AY 2006- 07. Reliance is placed on the decision of this Court in CIT v. RRJ Securities Ltd. [2016] 380 ITR 612/[2015] 62 taxmann.com 391 (Delhi) where this very question was examined and answered in favour of the Assessee and against the Revenue. IT(SS)A.288-293, 306-311, 312-317/Ahd/17, ITA No. 1579-1580/Ahd/17/AYs.2008-09 to 2014-15 Kangan Jewels Pvt. Ltd. & Ors. 8. In RRJ Securities (supra), the Court after noticing the decision in SSP Aviation Ltd. v…

M/S. Maniprabha Impex Pvt. Ltd., Surat vs. The Dy. CIT, Central Circle-4, Surat

In the result, the appeal of the assessee for AY 2008-09 in ITA No

ITA 1579/AHD/2017[2014-15]Status: DisposedITAT Surat26 Aug 2022AY 2014-15

Bench: Shri Pawan Singh, Jm &Dr. A.L.Saini, Am आयकर अपीलसं./It(Ss)A Nos.288 To 293/Ahd/2017 ("नधा"रणवष" / Assessment Years: (2009-10 To 2014-15) (Physical Court Hearing) M/S Kangan Jewels Pvt. Ltd. Deputy Commissioner Of C/O 106, Saryu Chambers, Income-Tax, Central Circle-4, Vs. Jadakhadi Mahidharpura, Surat- Surat 395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aadck 2552 R अपीलाथ" / Appellant ""यथ" /Respondent आयकर अपीलसं./It(Ss)A Nos.306 To 311/Ahd/2017 ("नधा"रणवष" / Assessment Years: (2008-09 To 2013-14) आयकर अपीलसं./Ita Nos.1579/Ahd/2017 ("नधा"रणवष" / Assessment Year: (2014-15) M/S Maniprabha Impex Pvt.Ltd. Deputy Commissioner Of C/O 106, Saryu Chambers, Income-Tax, Central Circle-4, Vs. Jadakhadi Mahidharpura, Surat- Surat 395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaecm 6219 L अपीलाथ" /Appellant) ""यथ" /Respondent) आयकर अपीलसं./It(Ss)A Nos.312 To 317/Ahd/2017 ("नधा"रणवष" / Assessment Years: (2008-09 To 2013-14) आयकर अपीलसं./Ita Nos.1580/Ahd/2017 ("नधा"रणवष" / Assessment Year: (2014-15) M/S Dharam Impex Deputy Commissioner Of C/O 106, Saryu Chambers, Income-Tax, Central Circle-4, Vs. Jadakhadi Mahidharpura, Surat- Surat 395003. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaffd 2692 C अपीलाथ" /Appellant) ""यथ" /Respondent)

Section 144Section 153C

…r period prior to AY 2012-13 i.e. AY 2007-08 to AY 2012-13. Thus no notice could be issued under Section 153C of the Act to reopen the Assessee's assessment for AY 2006- 07. Reliance is placed on the decision of this Court in CIT v. RRJ Securities Ltd. [2016] 380 ITR 612/[2015] 62 taxmann.com 391 (Delhi) where this very question was examined and answered in favour of the Assessee and against the Revenue. IT(SS)A.288-293, 306-311, 312-317/Ahd/17, ITA No. 1579-1580/Ahd/17/AYs.2008-09 to 2014-15 Kangan Jewels Pvt. Ltd. & Ors. 8. In RRJ Securities (supra), the Court after noticing the decision in SSP Aviation Ltd. v…

Sanbtosh Hospital P.Ltd, Ghaziabad vs. ACIT, Central Circle-6, New Delhi

In the result, the appeal of the assessee is partly allowed

ITA 282/DEL/2020[2014-15]Status: DisposedITAT Delhi03 Aug 2022AY 2014-15

Bench: Sh. T.S Kapoor & Sh. Chandra Mohan Gargassessment Year: 2014-15 Santosh Hospital P. Ltd. Acit No.1, Santosh Nagar, Vs Central Circle -6 Pratap Vihar, Ghaziabad New Delhi Pan No.Aabcs2244J (Appellant) (Respondent)

Section 139Section 143Section 153Section 153C

…The Ld. AR has also placed reliance on the judgment of jurisdictional High Courts of Delhi in the case M/s. BNB Investment & Properties Vs. DCIT & Ors. reported in 68 ITR 567 (Del.) following the judgment of Delhi High Court in the case of RRJ Securities Ltd. 380 ITR 612 (Delhi) and Pr. CIT Vs. Server Agency Pvt. Ltd. & Ors. 397 ITR 400 (Delhi). 11. Replying to the above the Ld. CIT DR submitted that satisfaction u/s.153 C is required for A.Y. 2008-09 to 2013-14 and not for the impugned A.Y.2014-15. Further, there is no reliance of any seized documents on the basis of which u/s.153C satisfaction was recorded. T…

DCIT Circle- 05, New Delhi vs. Ojjus Medicare Private Limited, New Delhi

In the result, the appeal of the assessee is allowed, as indicated above

ITA 955/DEL/2021[2012-13]Status: DisposedITAT Delhi29 Jul 2022AY 2012-13

Bench: Shri C.M. Garg & Shri Anadee Nath Misshraassessment Year: 2012-13 Ojjus Medicare Private Limited, Vs. Acit, No.11, Gali No.5, Block-A, Circle-05, West Karawal Nagar, New Delhi. New Delhi – 110 094. Pan: Aabch6207Q Assessment Year: 2012-13

For Appellant: Shri Ruchesh Sinha, AdvocateFor Respondent: Ms Rinku Singh, CIT-DR
Section 132Section 132ASection 143(3)Section 153Section 153ASection 153C

…from the date of recording of satisfaction note or from the date of search carried out in a case of a person provided in Section 153A. This precise issue has been dealt by the Hon’ble Delhi High Court in the case of CIT vs. RRJ Securities Ltd. as reported in 380 ITR 612 in the context of Section 153C of the Act, wherein it was laid down as under: “Further, the period of six years would also have to be reckoned with respect to the date of recording of satisfaction note - that is. 8th September. 2010 -and not the date of search. 24. As discussed hereinbefore, in terms of proviso to Section 153C of the Act, a refer…

Ojjus Medicare Private Limited, New Delhi vs. ACIT Circle- 05, New Delhi

In the result, the appeal of the assessee is allowed, as indicated above

ITA 202/DEL/2021[2012-13]Status: DisposedITAT Delhi29 Jul 2022AY 2012-13

Bench: Shri C.M. Garg & Shri Anadee Nath Misshraassessment Year: 2012-13 Ojjus Medicare Private Limited, Vs. Acit, No.11, Gali No.5, Block-A, Circle-05, West Karawal Nagar, New Delhi. New Delhi – 110 094. Pan: Aabch6207Q Assessment Year: 2012-13

For Appellant: Shri Ruchesh Sinha, AdvocateFor Respondent: Ms Rinku Singh, CIT-DR
Section 132Section 132ASection 143(3)Section 153Section 153ASection 153C

…from the date of recording of satisfaction note or from the date of search carried out in a case of a person provided in Section 153A. This precise issue has been dealt by the Hon’ble Delhi High Court in the case of CIT vs. RRJ Securities Ltd. as reported in 380 ITR 612 in the context of Section 153C of the Act, wherein it was laid down as under: “Further, the period of six years would also have to be reckoned with respect to the date of recording of satisfaction note - that is. 8th September. 2010 -and not the date of search. 24. As discussed hereinbefore, in terms of proviso to Section 153C of the Act, a refer…

PCIT -7, New Delhi vs. M/S. Shalimar Town Planners Pvt. Ltd

ITA/217/2022HC Delhi22 Jul 2022

Bench: The Supreme Court On The Same Issue I.E. Whether In A Case Involving Section 153C, Date Of This Is A Digitally Signed Judgement. Neutral Citation No: 2022/Dhc/002767

Section 143(3)Section 153ASection 153CSection 153C(1)

…aw, namely, whether in a case where Section 153C is applicable, date of receiving documents is to be taken as date of search or not has been answered by a Coordinate Division Bench of this Court in Commissioner of Income-tax- 7 Vs. RRJ Securities Ltd., [2016] 380 ITR 612. The relevant portion of the said judgment is reproduced hereinbelow: “24. As discussed hereinbefore, in terms of proviso to Section 153C of the Act, a reference to the date of the search under the second proviso to Section 153A of the Act has to be construed as the date of handing over of assets/documents belonging to the Assessee (being the per…

PCIT (Central)-3, New Delhi vs. Prominent Real Tech Pvt.L to

ITA/193/2022HC Delhi12 Jul 2022

Bench: HON'BLE MR. JUSTICE MANMOHAN,HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA

Section 132Section 153Section 153ASection 153A(1)

…ITA No.193/2022 Page 1 of 8 $~27 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 193/2022 PCIT (CENTRAL)-3, NEW DELHI ..... Appellant Through: Mr.Ajit Sharma, senior standing counsel. versus PROMINENT REAL TECH PVT.L TO. ..... Respondent Through: None % Date of Decision: 12th July, 2022 CORAM: HON'BLE MR. JUSTICE MANMOHAN HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA J U D G M E N T MANMOHAN, J (Oral): C.M.No.30174/2022 Keeping in view the averments in the application, the delay in filing the present appeal is condoned. Accordingly, the application stands disposed of. ITA No.193/2022 1. Present Income Tax Appeal…

DCIT CC 8(1), Mumbai vs. Shri. Suresh Gurubuxsing Wadhwa, Navi Mumbai

In the result, all the appeals filed by the Revenue stand dismissed

ITA 78/MUM/2020[2012-13]Status: DisposedITAT Mumbai24 Jun 2022AY 2012-13

Bench: Shri Pavan Kumar Gadale & Shri Amarjit Singh

For Appellant: Mani JainFor Respondent: Amol B. Kirtane
Section 132Section 132(4)Section 153Section 68

…wherein the Hon’ble Bombay High Court that it is only the assessment proceedings that are pending on the date of conducting search u/s 132. The ld. CIT(A) has also referred the decision of Hon’ble Delhi High Court in the case of CIT Vs. RRJ Securities (2016) 380 ITR 612) wherein 3 Appeals DCIT, CC8(1) VS. Shri Suresh Gurbuxsing Wadhwa 7 it is held that in the absence of any incriminating material the concluded assessment could not be interfered u/s 153A of the Act. The ld. CIT(A) has referred the decision of Hon’ble Delhi Court in the case Pr.CIT Vs. Lata Jain (ITA 274 & 276 of 2016) considering the ratio lai…

DCIT, CC- 8 (1), Mumbai vs. Surinder Anantram Sabhlok, Mumbai

In the result, all the appeals filed by the Revenue stand dismissed

ITA 56/MUM/2020[2011-12]Status: DisposedITAT Mumbai24 Jun 2022AY 2011-12

Bench: Shri Pavan Kumar Gadale & Shri Amarjit Singh

For Appellant: Mani JainFor Respondent: B.K. Bagchi &
Section 132Section 132(4)Section 68

…Vs. Shri Surinder Anantram Sabhlok 8 that it is only the assessment proceedings that are pending on the date of conducting search u/s 132. The ld. CIT(A) has also referred the decision of Hon’ble Delhi High Court in the case of CIT Vs. RRJ Securities (2016) 380 ITR 612) wherein it is held that in the absence of any incriminating material the concluded assessment could not be interfered u/s 153A of the Act. The ld. CIT(A) has referred the decision of Hon’ble Delhi Court in the case Pr.CIT Vs. Lata Jain (ITA 274 & 276 of 2016) considering the ratio laid down in the case of CIT Vs. Kabul Chawla (2016) 380 ITR 573…

Ankit Gupta, Ghaziabad vs. DCIT, Central Circle, Noida

In the result, the appeal filed by the Assessee stands allowed

ITA 4279/DEL/2019[2014-15]Status: DisposedITAT Delhi25 May 2022AY 2014-15

Bench: Shri N.K. Billaiya & Shri N.K. Choudhryassessment Year: 2014-15

For Appellant: Sh. Mohit Gupta, CAFor Respondent: Shri Zahid Parvez, Sr. DR
Section 132Section 139Section 142(1)Section 143(3)Section 153Section 153CSection 250(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’ NEW DLEHI BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER AND SHRI N.K. CHOUDHRY, JUDICIAL MEMBER Assessment Year: 2014-15 Ankit Gupta, vs. DCIT, Central Circle, 28, Purva Dulichand, Noida. Ghaziabad. PAN: AJMPG9551D (Appellant) (Respondent) Appellant by : Sh. Mohit Gupta, CA, Ms. Nandani Mishra, AR Sh. Naveen Kumar, AR Respondent by : Shri Zahid Parvez, Sr. DR Date of hearing : 23.05.2022 Date of order : 25.05.2022 ORDER PER N.K. CHOUDHRY, J.M. This appeal has been preferred by the assessee against the order dated 05.03.2019, impugned herein, passed by t…

Apple Sponge & Power Ltd., Delhi vs. DCIT, Central Circle, Delhi

In the result, the appeal of the assessee in ITA Nos

ITA 7638/DEL/2018[2015-16]Status: DisposedITAT Delhi25 May 2022AY 2015-16

Bench: Shri N.K. Billaiya & Shri N.K. Choudhry

For Appellant: Shri Amit Goel, CAFor Respondent: Shri Zahid Parvez, Sr. DR
Section 132Section 143(2)Section 153CSection 153DSection 68

…Act. Thus, the assessment for Assessment Year 2015-16 could have been made only u/s 153C of the Act after compliance of provisions of that section. 10. We draw support from the decisions of the Hon'ble High Court of Delhi in the case of RRJ Securities Ltd 62 Taxmann.com 391 and ARN Infrastructure India Ltd 81 Taxmann.com 260. 11. Assessment order dated 31.12.2016 is framed u/s 143(3) of the Act for the impugned Assessment Year 2015-16. In our considered view, this year falls within the period of six years when counted from the date of recording satisfaction note u/s 153C of the Act which is the deemed date…

ACIT, New Delhi vs. M/S. U.K. Paints India Pvt. Ltd., New Delhi

In the result, appeal is dismissed

ITA 2685/DEL/2017[2006-07]Status: DisposedITAT Delhi13 May 2022AY 2006-07

Bench: Shri Saktijit Dey & Dr. Brr Kumarassessment Year: 2006-07

Section 132Section 143(3)Section 153ASection 153C

…er Section 153C read with section 153A of the Act are for assessment years 2008-09 to 2013-14. Being convinced with the submissions of the assessee and following the decision of Hon'ble jurisdictional High Court in case of CIT vs. RRJ Securities Ltd. (2015) 62 Taxmann.com 391 (Del.), learned Commissioner (Appeals) held that the Assessing Officer has no jurisdiction to initiate proceedings under Section 153C of the Act for assessment year 2006-07. Accordingly, he quashed the assessment order. 3. We have considered rival submissions and perused the material available on record. 4. In so far as the factual as…

Late Smt.K.Leelavathy, by L/R Shri M.Thimmegowda, Bangalore vs. Deputy Commissioner of Income Tax Central Circle-1(3), Bangalore

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

ITA 755/BANG/2019[2009-10]Status: DisposedITAT Bangalore18 Apr 2022AY 2009-10

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Bharath L, CAFor Respondent: Shri Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru
Section 153CSection 2(14)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos.752 to 755/Bang/2019 Assessment year : 2006-07 to 2009-10 Late Smt. K. Leelavathy Vs. The Deputy Commissioner By L/R Shri M. Thimmegowda, of Income Tax, # F-113, Central Chambers, Central Circle 1(3), 2-C & D, 2nd Floor, 2nd Main, Bengaluru. Gandhinagar, Bangalore – 560 009. PAN: ABRPL 1523B APPELLANT RESPONDENT Appellant by : Shri Bharath L, CA Respondent by : Shri Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru. Date of hearing : 04.03.2022 Date of Pronounceme…

Late Smt.K.Leelavathy by L/R Shri M.Thimmegowda, Bangalore vs. Deputy Commissioner of Income Tax Central Circle-1(3), Bangalore

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

ITA 754/BANG/2019[2008-09]Status: DisposedITAT Bangalore18 Apr 2022AY 2008-09

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Bharath L, CAFor Respondent: Shri Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru
Section 153CSection 2(14)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos.752 to 755/Bang/2019 Assessment year : 2006-07 to 2009-10 Late Smt. K. Leelavathy Vs. The Deputy Commissioner By L/R Shri M. Thimmegowda, of Income Tax, # F-113, Central Chambers, Central Circle 1(3), 2-C & D, 2nd Floor, 2nd Main, Bengaluru. Gandhinagar, Bangalore – 560 009. PAN: ABRPL 1523B APPELLANT RESPONDENT Appellant by : Shri Bharath L, CA Respondent by : Shri Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru. Date of hearing : 04.03.2022 Date of Pronounceme…

Late Smt.K>Leelavathy by L/R Shri.M.Thimmegowda, Bangalore vs. Deputy Commissioner of Income Tax Central Circle-1(3), Bangalore

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

ITA 753/BANG/2019[2007-08]Status: DisposedITAT Bangalore18 Apr 2022AY 2007-08

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Bharath L, CAFor Respondent: Shri Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru
Section 153CSection 2(14)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos.752 to 755/Bang/2019 Assessment year : 2006-07 to 2009-10 Late Smt. K. Leelavathy Vs. The Deputy Commissioner By L/R Shri M. Thimmegowda, of Income Tax, # F-113, Central Chambers, Central Circle 1(3), 2-C & D, 2nd Floor, 2nd Main, Bengaluru. Gandhinagar, Bangalore – 560 009. PAN: ABRPL 1523B APPELLANT RESPONDENT Appellant by : Shri Bharath L, CA Respondent by : Shri Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru. Date of hearing : 04.03.2022 Date of Pronounceme…

Late Smt.K.Leelavathy by L/R Shri M.Thimmegowda, Bangalore vs. Deputy Commissioner of Income Tax Central Circle-1(3), Bangalore

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

ITA 752/BANG/2019[2006-07]Status: DisposedITAT Bangalore18 Apr 2022AY 2006-07

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Bharath L, CAFor Respondent: Shri Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru
Section 153CSection 2(14)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos.752 to 755/Bang/2019 Assessment year : 2006-07 to 2009-10 Late Smt. K. Leelavathy Vs. The Deputy Commissioner By L/R Shri M. Thimmegowda, of Income Tax, # F-113, Central Chambers, Central Circle 1(3), 2-C & D, 2nd Floor, 2nd Main, Bengaluru. Gandhinagar, Bangalore – 560 009. PAN: ABRPL 1523B APPELLANT RESPONDENT Appellant by : Shri Bharath L, CA Respondent by : Shri Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru. Date of hearing : 04.03.2022 Date of Pronounceme…

Satya Prakash Gupta, Delhi vs. DCIT Central Circle-19, New Delhi

In the result, the appeals of the Revenue are dismissed as well as the appeals of the assessee are allowed

ITA 724/DEL/2021[2013-14]Status: DisposedITAT Delhi09 Mar 2022AY 2013-14

Bench: Shri N.K. Billaiya & Shri Amit Shukla

For Appellant: Shri Gaurav Jain, AdvocateFor Respondent: Shri H.K. Chaudhary, CIT DR
Section 10ASection 153A

…/2021 ITA Nos.723 & 724/Del./2021 CO Nos.55 to 58/Del/2021 (i) Pr. CIT, Central 2, New Delhi vs. Meeta Gutgutia Prop. M/s. Ferns ‘N’ Petals 395 ITR 526 (Del.); (ii) CIT vs. Continental Warehousing Corporation 374 ITR 645 (Bom.); (iii) CIT vs. RRJ Securities 380 ITR 612 (Del.); (iv) PCIT vs. Kurele Paper Mills P. Ltd. ITA No.369 of 2015 (Delhi HC). 18. Without prejudice, he submitted that the additions made on presumption and accrual basis is not sustainable on facts of the present case, because no payment admittedly has been received after 01.04.2011 for the reason that :- (i) the assessee has not raised any…

Satya Prakash Gupta, Delhi vs. DCIT Central Circle-19, New Delhi

In the result, the appeals of the Revenue are dismissed as well as the appeals of the assessee are allowed

ITA 723/DEL/2021[2012-13]Status: DisposedITAT Delhi09 Mar 2022AY 2012-13

Bench: Shri N.K. Billaiya & Shri Amit Shukla

For Appellant: Shri Gaurav Jain, AdvocateFor Respondent: Shri H.K. Chaudhary, CIT DR
Section 10ASection 153A

…/2021 ITA Nos.723 & 724/Del./2021 CO Nos.55 to 58/Del/2021 (i) Pr. CIT, Central 2, New Delhi vs. Meeta Gutgutia Prop. M/s. Ferns ‘N’ Petals 395 ITR 526 (Del.); (ii) CIT vs. Continental Warehousing Corporation 374 ITR 645 (Bom.); (iii) CIT vs. RRJ Securities 380 ITR 612 (Del.); (iv) PCIT vs. Kurele Paper Mills P. Ltd. ITA No.369 of 2015 (Delhi HC). 18. Without prejudice, he submitted that the additions made on presumption and accrual basis is not sustainable on facts of the present case, because no payment admittedly has been received after 01.04.2011 for the reason that :- (i) the assessee has not raised any…

DCIT, CC-19, New Delhi vs. Satya Prakash Gupta, New Delhi

In the result, the appeals of the Revenue are dismissed as well as the appeals of the assessee are allowed

ITA 1281/DEL/2021[2017-18]Status: DisposedITAT Delhi09 Mar 2022AY 2017-18

Bench: Shri N.K. Billaiya & Shri Amit Shukla

For Appellant: Shri Gaurav Jain, AdvocateFor Respondent: Shri H.K. Chaudhary, CIT DR
Section 10ASection 153A

…/2021 ITA Nos.723 & 724/Del./2021 CO Nos.55 to 58/Del/2021 (i) Pr. CIT, Central 2, New Delhi vs. Meeta Gutgutia Prop. M/s. Ferns ‘N’ Petals 395 ITR 526 (Del.); (ii) CIT vs. Continental Warehousing Corporation 374 ITR 645 (Bom.); (iii) CIT vs. RRJ Securities 380 ITR 612 (Del.); (iv) PCIT vs. Kurele Paper Mills P. Ltd. ITA No.369 of 2015 (Delhi HC). 18. Without prejudice, he submitted that the additions made on presumption and accrual basis is not sustainable on facts of the present case, because no payment admittedly has been received after 01.04.2011 for the reason that :- (i) the assessee has not raised any…

DCIT, CC-19, New Delhi vs. Satya Prakash Gupta, New Delhi

In the result, the appeals of the Revenue are dismissed as well as the appeals of the assessee are allowed

ITA 1280/DEL/2021[2016-17]Status: DisposedITAT Delhi09 Mar 2022AY 2016-17

Bench: Shri N.K. Billaiya & Shri Amit Shukla

For Appellant: Shri Gaurav Jain, AdvocateFor Respondent: Shri H.K. Chaudhary, CIT DR
Section 10ASection 153A

…/2021 ITA Nos.723 & 724/Del./2021 CO Nos.55 to 58/Del/2021 (i) Pr. CIT, Central 2, New Delhi vs. Meeta Gutgutia Prop. M/s. Ferns ‘N’ Petals 395 ITR 526 (Del.); (ii) CIT vs. Continental Warehousing Corporation 374 ITR 645 (Bom.); (iii) CIT vs. RRJ Securities 380 ITR 612 (Del.); (iv) PCIT vs. Kurele Paper Mills P. Ltd. ITA No.369 of 2015 (Delhi HC). 18. Without prejudice, he submitted that the additions made on presumption and accrual basis is not sustainable on facts of the present case, because no payment admittedly has been received after 01.04.2011 for the reason that :- (i) the assessee has not raised any…