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 367,518 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. Green Range Farms Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeal of the assessee is allowed

ITA 5365/DEL/2014[2010-11]Status: DisposedITAT Delhi13 Jul 2018AY 2010-11

Bench: Shri P. M. Jagtap & Ms. Suchitra Kambleassessment Year : 2010-11 Green Range Farms Pvt. Ltd., Dcit, Central Circle- 17, A- 35, Brij Green Farms, New Delhi. Chattarpur, Mandir Road, Vs. Village- Satbari, New Delhi.

For Appellant: Shri Salil Agarwal, Adv
Section 132Section 139Section 153CSection 2(14)

…f the assessee. In support of this contention, he relied on the provisions of sub-section (1) of section 153C as well as the following judicial pronouncement :- (i) CIT vs. Veerprabhu Marketing Ltd., 388 ITR 574 (Calcutta). (ii) CIT vs. RRJ Securities Ltd., 380 ITR 612 (Delhi). (iii) CIT vs. Singhad Technical Education Society, 397 ITR 344 (SC). (iv) Pr.CIT vs. Index Securities (P.) Ltd., 86 taxmann.com 84 (Delhi). 9. Ld. DR, on the other hand, contended that only requirement for initiating the proceedings u/s 153C in the case of a person other than the person referred to in section 153A as per section 153C(…

Commitment Mortality Vision Education Society, Delhi vs. ACIT, Central Circle- 6, New Delhi

In the result, the appeal of the assessee for assessment year

ITA 3981/DEL/2017[2011-12]Status: HeardITAT Delhi29 Jun 2018AY 2011-12

Bench: Sh. Amit Shukla & Sh. O.P. Kant

Section 153C

…pplicable in the year under consideration. 4.2.1 According to the Ld. counsel prior to the amendment to section 153C(1) mentioned above, the six assessment years to be Delhi High Court in the case of Commissioner of Income-tax - 7 Vs. RRJ securities Ltd(2016) 380 ITR 612 (Del). 4.3 On the other hand, the Ld. DR submitted that provisions of the Act have not been appreciated properly in the case of RRJ Securities Ltd. (supra). According to her, the Hon relied on the proviso below section 153C(1) for considering the 6 assessment years for making assessment under section 153C of the Act, whereas the said proviso is w…

Commitment Mortality Vision Education Society, Delhi vs. ACIT, Central Circle- 6, New Delhi

In the result, the appeal of the assessee for assessment year

ITA 3980/DEL/2017[2007-08]Status: DisposedITAT Delhi29 Jun 2018AY 2007-08

Bench: Sh. Amit Shukla & Sh. O.P. Kant

Section 153C

…pplicable in the year under consideration. 4.2.1 According to the Ld. counsel prior to the amendment to section 153C(1) mentioned above, the six assessment years to be Delhi High Court in the case of Commissioner of Income-tax - 7 Vs. RRJ securities Ltd(2016) 380 ITR 612 (Del). 4.3 On the other hand, the Ld. DR submitted that provisions of the Act have not been appreciated properly in the case of RRJ Securities Ltd. (supra). According to her, the Hon relied on the proviso below section 153C(1) for considering the 6 assessment years for making assessment under section 153C of the Act, whereas the said proviso is w…

M/S. Bnb Investment & Properties Ltd., Gurgaon vs. DCIT, Faridabad

In the result, ITA.No.504/Del

ITA 504/DEL/2015[2012-13]Status: DisposedITAT Delhi27 Jun 2018AY 2012-13

Bench: Shri Bhavnesh Saini & Shri L.P. Sahu

For Appellant: Shri Raj Kumar Gupta, C.AFor Respondent: Shri Ravi Kant Gupta, Sr. D.R
Section 133ASection 153Section 153ASection 153A(1)Section 153CSection 153C(1)

…ssment or reassessment relating to any assessment year falling within the period of six assessment years referred to in the said sub-section pending on the date of initiation of the search under section 132, would abate. In CIT v. RRJ Secu- rities Ltd. [2016] 380 ITR 612 (Delhi), the court held that in the context of proceedings under section 153C of the Act, the reference to the date of initiation of the search in the second proviso to section 153A has to be construed as the date on which the Assessing Officer receives the documents 16 ITA.No.504/Del./2013 & ITA.No.503/Del./2015 M/s. BNB Investment & Properties…

Shri Ranjan Gupta, New Delhi vs. DCIT, Faridabad

In the result, ITA.No.504/Del

ITA 503/DEL/2015[2012-13]Status: DisposedITAT Delhi27 Jun 2018AY 2012-13

Bench: Shri Bhavnesh Saini & Shri L.P. Sahu

For Appellant: Shri Raj Kumar Gupta, C.AFor Respondent: Shri Ravi Kant Gupta, Sr. D.R
Section 133ASection 153Section 153ASection 153A(1)Section 153CSection 153C(1)

…ssment or reassessment relating to any assessment year falling within the period of six assessment years referred to in the said sub-section pending on the date of initiation of the search under section 132, would abate. In CIT v. RRJ Secu- rities Ltd. [2016] 380 ITR 612 (Delhi), the court held that in the context of proceedings under section 153C of the Act, the reference to the date of initiation of the search in the second proviso to section 153A has to be construed as the date on which the Assessing Officer receives the documents 16 ITA.No.504/Del./2013 & ITA.No.503/Del./2015 M/s. BNB Investment & Properties…

ACIT, New Delhi vs. M/S Rangoli Buildteh Pvt. Ltd., New Delhi

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

ITA 3212/DEL/2015[2005-06]Status: DisposedITAT Delhi25 Jun 2018AY 2005-06

Bench: Shri N.K. Billaiya & Shri Sudhanshu Srivastava[Assessment Year: 2005-06] The A.C.I.T Vs. M/S Rangoli Buildtech Pvt Ltd Central Circle-30 1105, Akash Deep Building New Delhi Barakhamba Lane, Connaught Place, New Delhi Pan : Aaccr 8695 P [Appellant] [Respondent]

For Appellant: Dr. Rakesh Gupta, AdvFor Respondent: Smt. Meeta Singh, CIT- DR
Section 132Section 153CSection 69

…smissed. 11. We have given thoughtful consideration to the orders of the authorities below. There is no doubt that the notice u/s 153C of the Act was issued to the assessee on 08.11.2012. The Hon'ble High Court of Delhi in the case of RRJ Securities Pvt. Ltd 380 ITR 612 has held that limitation will start on the date of recording of satisfaction that incriminating material belonged to third person. Since the date of notice in the case in hand is 08.11.2012, assessment framed u/s 153C of the Act for assessment year 2005-06 is beyond the scope of provisions of section 153A/153C of the Act, in the light of ratio la…

Ketan Ceramics Pvt. Ltd., Nagpur vs. The ACIT, Central-Circle-2(3), Nagpur

In the result, these appeals by the assessee stands allowed

ITA 428/NAG/2013[2006-07]Status: DisposedITAT Nagpur23 May 2018AY 2006-07

Bench: Shri Shamim Yahya, Am & Shri Ram Lal Negi, Jm आयकर अपील सं./I.T.A. Nos. 428 To 430/Nag/2013 ("नधा"रण वष" / Assessment Year: 2006-07, 2007-08 & 2009-10) Ketan Ceramics Pvt. Ltd. The Asstt. Commissioner Of Income Gupta House, Civil Lines, Tax, Central Circle – 2(3), बनाम/ C/O. M/S. Loya Bagri & Co., Nagpur-440 001 Vs. Chartered Accountants, Gandhibag, Nagpur-400 002 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaack 6099 A (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : Shri Rajesh Loya ""यथ" क" ओर से/Respondent By : Dr. Milind Bhusari सुनवाई क" तार"ख / : 10.05.2018 Date Of Hearing घोषणा क" तार"ख / : 23.05.2018 Date Of Pronouncement आदेश / O R D E R Per Bench: These Are Appeals By The Assessee Directed Against The Respective Orders Of The Ld. Commissioner Of Income Tax (Appeals) For The Concerned The Assessment Years.

For Appellant: Shri Rajesh LoyaFor Respondent: Dr. Milind Bhusari
Section 132Section 153CSection 234ASection 43(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL “NAGPUR” BENCH, NAGPUR BEFORE SHRI SHAMIM YAHYA, AM AND SHRI RAM LAL NEGI, JM आयकर अपील सं./I.T.A. Nos. 428 to 430/Nag/2013 ("नधा"रण वष" / Assessment Year: 2006-07, 2007-08 & 2009-10) Ketan Ceramics Pvt. Ltd. The Asstt. Commissioner of Income Gupta House, Civil Lines, Tax, Central Circle – 2(3), बनाम/ C/o. M/s. Loya Bagri & Co., Nagpur-440 001 Vs. Chartered Accountants, Gandhibag, Nagpur-400 002 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. AAACK 6099 A (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant by : Shri Rajesh Loya ""यथ" क" ओर से/Respondent by : Dr. Mil…

DCIT, New Delhi vs. M/S. M.N. Securities Pvt. Ltd., New Delhi

In the result, the appeals of the department are dismissed

ITA 3833/DEL/2014[2006-07]Status: DisposedITAT Delhi27 Feb 2018AY 2006-07

Bench: Sh. N. K. Saini, Am & Ms. Suchitra Kamble, Jm Ita No. 3832/Del/2014 : Asstt. Year : 2005-06 Ita No. 3833/Del/2014 : Asstt. Year : 2006-07 Asstt. Commissioner Of Income Vs M/S M. N. Securities Pvt. Ltd., 8Th Floor, Statesman House, Tax, Central Circle-19, New Delhi Barakhamba Road, New Delhi-110001 (Appellant) (Respondent) Pan No. Aadcm0102D Assessee By : Sh. Shashi Tulsiyan, Adv. Revenue By : Smt. Shefali Swroop, Cit Dr Date Of Hearing : 06.02.2018 Date Of Pronouncement : 27.02.2018 Order Per N. K. Saini, Am: These Two Appeals By The Department Are Directed Against The Separate Orders Each Dated 25.04.2014 Of Ld. Cit(A)-Xii, New Delhi.

For Appellant: Sh. Shashi Tulsiyan, AdvFor Respondent: Smt. Shefali Swroop, CIT DR
Section 132Section 142(1)Section 143(3)Section 153CSection 68

…ssment u/s 153C/153A of the Act was rightly deleted by the ld. CIT(A). The reliance was placed on the following case laws: " ACIT Vs M/s New India City Developers P. L. in ITA No. 3639/Del/2014 order dated 10.04.2017 (Del. ITAT) " CIT Vs RRJ Securities (2016) 380 ITR 612 (Del.) " CIT Vs Kabul Chawla (2016) 380 ITR 573 (Del.) " DCIT Vs Gunvardhan Vyapaar Pvt. Ltd. (2014) 40 CCH 0164 (Del.) " All Cargo Global Logistics Ltd. Vs DCIT, CC-44, Mumbai 137 ITD 287 (Mumbai S.B.) " CIT Vs Virgin Securities & Credits (P) Ltd. (2011) 332 ITR 0396 (Del.) " Collector of Central Excise Vs ITC Ltd. 2 SCC 38 (SC) " CIT Vs Text Hu…

DCIT, New Delhi vs. M/S. M.N. Securities Pvt. Ltd., New Delhi

In the result, the appeals of the department are dismissed

ITA 3832/DEL/2014[2005-06]Status: DisposedITAT Delhi27 Feb 2018AY 2005-06

Bench: Sh. N. K. Saini, Am & Ms. Suchitra Kamble, Jm Ita No. 3832/Del/2014 : Asstt. Year : 2005-06 Ita No. 3833/Del/2014 : Asstt. Year : 2006-07 Asstt. Commissioner Of Income Vs M/S M. N. Securities Pvt. Ltd., 8Th Floor, Statesman House, Tax, Central Circle-19, New Delhi Barakhamba Road, New Delhi-110001 (Appellant) (Respondent) Pan No. Aadcm0102D Assessee By : Sh. Shashi Tulsiyan, Adv. Revenue By : Smt. Shefali Swroop, Cit Dr Date Of Hearing : 06.02.2018 Date Of Pronouncement : 27.02.2018 Order Per N. K. Saini, Am: These Two Appeals By The Department Are Directed Against The Separate Orders Each Dated 25.04.2014 Of Ld. Cit(A)-Xii, New Delhi.

For Appellant: Sh. Shashi Tulsiyan, AdvFor Respondent: Smt. Shefali Swroop, CIT DR
Section 132Section 142(1)Section 143(3)Section 153CSection 68

…ssment u/s 153C/153A of the Act was rightly deleted by the ld. CIT(A). The reliance was placed on the following case laws: " ACIT Vs M/s New India City Developers P. L. in ITA No. 3639/Del/2014 order dated 10.04.2017 (Del. ITAT) " CIT Vs RRJ Securities (2016) 380 ITR 612 (Del.) " CIT Vs Kabul Chawla (2016) 380 ITR 573 (Del.) " DCIT Vs Gunvardhan Vyapaar Pvt. Ltd. (2014) 40 CCH 0164 (Del.) " All Cargo Global Logistics Ltd. Vs DCIT, CC-44, Mumbai 137 ITD 287 (Mumbai S.B.) " CIT Vs Virgin Securities & Credits (P) Ltd. (2011) 332 ITR 0396 (Del.) " Collector of Central Excise Vs ITC Ltd. 2 SCC 38 (SC) " CIT Vs Text Hu…

Madhusha Holdings P.Ltd, Mumbai vs. ITO 3(2)(2), Mumbai

The appeal of the assessee is partly allowed

ITA 6676/MUM/2013[2010-11]Status: DisposedITAT Mumbai25 Jan 2018AY 2010-11

Bench: Shri Joginder Singh & Shri Rajesh Kumar

Section 2(22)(e)

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ‘बी’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES, ‘B’ MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी राजेश कुमार, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Rajesh Kumar, Accountant Member ITA Nos.6675 & 6676/Mum/2013 Assessment Years: 2009-10 & 2010-11 M/s Madhusha Holdings P. Income Tax Officer-3(2)(2), Ltd.(formerly known as R. No.609, 6th Floor, बनाम/ UCIL Investment Ltd.), Aayakar Bhavan, Vs. 69A Mittal Chambers, M.K. Road, Nariman Point, Mumbai-400020 Mumbai-400021 (राज"व /Revenue) ("नधा"रती /Assessee) PAN. No.AAACV4048D "नधा"रती…

Madhusha Holdings P.Ltd, Mumbai vs. ITO 3(2)(2), Mumbai

The appeal of the assessee is partly allowed

ITA 6675/MUM/2013[2009-10]Status: DisposedITAT Mumbai25 Jan 2018AY 2009-10

Bench: Shri Joginder Singh & Shri Rajesh Kumar

Section 2(22)(e)

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ‘बी’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES, ‘B’ MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी राजेश कुमार, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Rajesh Kumar, Accountant Member ITA Nos.6675 & 6676/Mum/2013 Assessment Years: 2009-10 & 2010-11 M/s Madhusha Holdings P. Income Tax Officer-3(2)(2), Ltd.(formerly known as R. No.609, 6th Floor, बनाम/ UCIL Investment Ltd.), Aayakar Bhavan, Vs. 69A Mittal Chambers, M.K. Road, Nariman Point, Mumbai-400020 Mumbai-400021 (राज"व /Revenue) ("नधा"रती /Assessee) PAN. No.AAACV4048D "नधा"रती…

ITO 3(2)(2), Mumbai vs. Millennium Appliances India Ltd, Mumbai

The appeal of the Revenue is dismissed

ITA 5149/MUM/2015[2011-12]Status: DisposedITAT Mumbai18 Jan 2018AY 2011-12

Bench: Shri Joginder Singh & Shri Rajesh Kumarassessment Year: 2011-12 Income Tax Officer-3(2)(2), M/S Millenium Room No.673, 6Th Floor, Appliances India Ltd. बनाम/ Aayakar Bhavan, 171-C, Mittal Court, Vs. M.K. Road, Nariman Point, Mumbai-400020 Mumbai-400021 (राज"व /Revenue) ("नधा"रती /Assessee) Pan. No.Aaccm7838D

Section 143(3)Section 144CSection 14ASection 153A

…made to the income already assessed. 39. The question framed by the Court is answered in favour of the Assessee and against the Revenue.” The above view has been reiterated by the Hon’ble Delhi High Court in the case of CIT-7 vs. RRJ Securities Ltd. in [2016] 380 ITR 612 (Del) where the Hon’ble Court has been pleased to hold as under:- “In respect of such assessments which have abated, the AO would have the jurisdiction to proceed and make an assessment. However, in respect of concluded assessments, the AO would assume jurisdiction toreassess provided that the assets/documents received by the AO representor indic…

Shri Har Prasad, New Delhi vs. ITO, Meerut

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

ITA 6084/DEL/2012[2007-08]Status: DisposedITAT Delhi02 Jan 2018AY 2007-08

Bench: Shri B.P. Jain & Shri C.M. Garg[Assessment Year: 2009-10] Ridge View Developers Pvt. Ltd Vs. The D.C.I.T H-69, Ugf, Outer Circle Central Circle-18 Connaught Place New Delhi New Delhi Pan : Aaccr 8019 D [Appellant] [Respondent] Date Of Hearing : 14.12.2017 Date Of Pronouncement : 02 .01.2018

For Appellant: Shri Gautam Jain, AdvFor Respondent: Shri Atiq Ahmed, Sr. DR
Section 132Section 143(3)Section 153CSection 36Section 37

…010 has been framed under section 143(3) of the Act. It was contended that this order of assessment is without jurisdiction as an order of assessment ought to have been framed under section 153C of the Act. Reliance was placed on the following judgments: (i) 380 ITR 612 (Delhi) CIT vs. RRJ Securities Ltd. (ii) ITA No. 1436/DEL/2012 (Del) Jasjit Singh vs. ACIT (iii) ITA No. 337/2015 (Delhi) CIT vs. Jasjit Singh 5. The ld. DR further supported the action of the Assessing Officer. 6. We have considered the rival submissions and perused the facts on record. The satisfaction note dated 4.10.2010 reads as under: “A…

DCIT, New Delhi vs. M/S. Candy Properties Pvt. Ltd., New Delhi

In the result the appeal is dismissed

ITA 167/DEL/2014[2004-05]Status: DisposedITAT Delhi22 Nov 2017AY 2004-05
For Appellant: Ms. Rachna Singh, CIT, D.RFor Respondent: Shri Rajiv Saxena, Adv
Section 132Section 153Section 153ASection 153CSection 68

…lish correlation document wise with the assessment year in question then notice issued u/s 153C of the Act has rightly been quashed and set aside. The Ld.Counsel has also placed reliance on the following decisions. i. CIT vs. RRJ Securities Ltd. reported in 380 ITR 612 ii. CIT vs. Index Securities P.Ltd. in ITA 566/2017 iii. CIT vs. Sarwar Agency P.Ltd. in ITA 422/2017 ITA 167/Del/2014 A.Y. 2004-05 Candy Properties P.Ltd., New Delhi iv. CIT vs. Kabul Chawla reported in 380 ITR 573 (Del.) 4. On careful consideration of above rival submissions and material placed on record of the Tribunal inter alia submissions…

ACIT, New Delhi vs. M/S Wave Industries Pvt. Ltd., New Delhi

The appeals of the Revenue are dismissed

ITA 6607/DEL/2016[2013-14]Status: DisposedITAT Delhi08 Nov 2017AY 2013-14

Bench: Shri N.K. Saini & Shri Joginder Singh

Section 14ASection 14A(2)

…made to the income already assessed. 39. The question framed by the Court is answered in favour of the Assessee and against the Revenue.” The above view has been reiterated by the Hon’ble Delhi High Court in the case of CIT-7 vs. RRJ Securities Ltd. in [2016] 380 ITR 612 (Del) where the Hon’ble Court has been pleased to hold as under:- “In respect of such assessments which have abated, the AO would have the jurisdiction to proceed and make an assessment. However, in respect of concluded assessments, the AO would assume jurisdiction toreassess provided that the assets/documents received by the AO representor indic…

ACIT, New Delhi vs. M/S Wave Infratech Pvt. Ltd., Noida

The appeals of the Revenue are dismissed

ITA 6606/DEL/2016[2013-14]Status: DisposedITAT Delhi08 Nov 2017AY 2013-14

Bench: Shri N.K. Saini & Shri Joginder Singh

Section 14ASection 14A(2)

…made to the income already assessed. 39. The question framed by the Court is answered in favour of the Assessee and against the Revenue.” The above view has been reiterated by the Hon’ble Delhi High Court in the case of CIT-7 vs. RRJ Securities Ltd. in [2016] 380 ITR 612 (Del) where the Hon’ble Court has been pleased to hold as under:- “In respect of such assessments which have abated, the AO would have the jurisdiction to proceed and make an assessment. However, in respect of concluded assessments, the AO would assume jurisdiction toreassess provided that the assets/documents received by the AO representor indic…

Ddb Mudra P.Ltd, Mumbai vs. DCIT Cir 6(3), Mumbai

The appeal of the assessee is partly allowed

ITA 5656/MUM/2016[2011-12]Status: DisposedITAT Mumbai02 Nov 2017AY 2011-12

Bench: Shri Joginder Singh & Shri Rajesh Kumarassessment Year: 2011-12 M/S Ddb Mudra Pvt. Ltd. Dcit, Opp. Grand Hyatt, Circle-6(3), बनाम/ Santacruz (E) Mumbai Vs. Mumbai-400055 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No.Aaacm5763H

Section 14ASection 14A(2)

…made to the income already assessed. 39. The question framed by the Court is answered in favour of the Assessee and against the Revenue.” The above view has been reiterated by the Hon’ble Delhi High Court in the case of CIT-7 vs. RRJ Securities Ltd. in [2016] 380 ITR 612 (Del) where the Hon’ble Court has been pleased to hold as under:- “In respect of such assessments which have abated, the AO would have the jurisdiction to proceed and make an assessment. However, in respect of concluded assessments, the AO would assume 11 M/s DDB Mudra Pvt Ltd. jurisdiction toreassess provided that the assets/documents received…

M/S. Tinna Overseas Ltd., New Delhi vs. DCIT, New Delhi

In the result, the ITA No

ITA 5389/DEL/2014[2009-10]Status: DisposedITAT Delhi09 Oct 2017AY 2009-10

Bench: Shri G.D. Agrawal, Hon’Ble & Shri K.N. Chary

Section 132Section 139Section 143(3)Section 153C

…searched person to the AO of the other person on 16/19.11.2012, assessments could be framed for the preceding six years i.e. AYs 2007-08 to 2012-13, whereas in the case on hand the AO had framed the assessments for the AY 2006-07 to 2011-12. Ld. AR placed 380 ITR 612 and PCIT vs. Surver Agency Pvt. Ltd. in ITA No. 422/2017 decided on 17.08.2017 for this principle. 5. On a careful consideration of the matter, we are convinced that in view of the provisions contained in the first proviso to Section 153C of the Act in the light of the decisions of the Hon’ble Jurisdictional High Court referred to above, the…

M/S. Tinna Overseas Ltd., New Delhi vs. DCIT, New Delhi

In the result, the ITA No

ITA 5388/DEL/2014[2008-09]Status: DisposedITAT Delhi09 Oct 2017AY 2008-09

Bench: Shri G.D. Agrawal, Hon’Ble & Shri K.N. Chary

Section 132Section 139Section 143(3)Section 153C

…searched person to the AO of the other person on 16/19.11.2012, assessments could be framed for the preceding six years i.e. AYs 2007-08 to 2012-13, whereas in the case on hand the AO had framed the assessments for the AY 2006-07 to 2011-12. Ld. AR placed 380 ITR 612 and PCIT vs. Surver Agency Pvt. Ltd. in ITA No. 422/2017 decided on 17.08.2017 for this principle. 5. On a careful consideration of the matter, we are convinced that in view of the provisions contained in the first proviso to Section 153C of the Act in the light of the decisions of the Hon’ble Jurisdictional High Court referred to above, the…

M/S. Tinna Overseas Ltd., New Delhi vs. DCIT, New Delhi

In the result, the ITA No

ITA 5387/DEL/2014[2007-08]Status: DisposedITAT Delhi09 Oct 2017AY 2007-08

Bench: Shri G.D. Agrawal, Hon’Ble & Shri K.N. Chary

Section 132Section 139Section 143(3)Section 153C

…searched person to the AO of the other person on 16/19.11.2012, assessments could be framed for the preceding six years i.e. AYs 2007-08 to 2012-13, whereas in the case on hand the AO had framed the assessments for the AY 2006-07 to 2011-12. Ld. AR placed 380 ITR 612 and PCIT vs. Surver Agency Pvt. Ltd. in ITA No. 422/2017 decided on 17.08.2017 for this principle. 5. On a careful consideration of the matter, we are convinced that in view of the provisions contained in the first proviso to Section 153C of the Act in the light of the decisions of the Hon’ble Jurisdictional High Court referred to above, the…