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.

How many judgments cite CIT v. RRJ Securities Ltd.?

689 judgments on BharatTax cite CIT v. RRJ Securities Ltd. (380 ITR 612), spanning 2015 to 2026.

Which sections of the Income Tax Act does CIT v. RRJ Securities Ltd. come up under?

It is most often cited in judgments turning on Section 153C, Section 143(3), Section 153A, Section 132, Section 148, Section 147.

CIT v. RRJ Securities Ltd. (380 ITR 612)

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

In the result, the ITA No

ITA 5386/DEL/2014[2006-07]Status: DisposedITAT Delhi09 Oct 2017AY 2006-07

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…

Delicate Realtors Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result, all the three appeals filed by the respective assessees are allowed

ITA 3253/DEL/2015[2011-12]Status: DisposedITAT Delhi04 Oct 2017AY 2011-12

Bench: Shri R. K. Panda & Ms Suchitra Kamblei.T.A .No. 3185/Del/2015 (A.Y .2011-12)

Section 132Section 234BSection 68

…e Tax Act, 1961 in the above two cases. The present period under consideration would fall u/s 153C, as per the Jurisdictional High Court decisions in case of SSP Aviation Ltd. 346 ITR 177, Jasjit Singh, order dated 11.08.2015 (ITA no.337/2015), RRJ Securities 380 ITR 612, ARN Infrastructure Ltd., order dated 25.04.2017 (WP(C)2768/2016), RL Allied Industries, order dated 28.01.2016(ITA 370/2015). The Ld. AR further submitted that it is an undisputed fact that no notice u/s 153C of the Act was issued for the period under consideration, there was no mention of relevant period referred to in the satisfaction note rec…

Pavitra Realcon Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result, all the three appeals filed by the respective assessees are allowed

ITA 3185/DEL/2015[2011-12]Status: DisposedITAT Delhi04 Oct 2017AY 2011-12

Bench: Shri R. K. Panda & Ms Suchitra Kamblei.T.A .No. 3185/Del/2015 (A.Y .2011-12)

Section 132Section 234BSection 68

…e Tax Act, 1961 in the above two cases. The present period under consideration would fall u/s 153C, as per the Jurisdictional High Court decisions in case of SSP Aviation Ltd. 346 ITR 177, Jasjit Singh, order dated 11.08.2015 (ITA no.337/2015), RRJ Securities 380 ITR 612, ARN Infrastructure Ltd., order dated 25.04.2017 (WP(C)2768/2016), RL Allied Industries, order dated 28.01.2016(ITA 370/2015). The Ld. AR further submitted that it is an undisputed fact that no notice u/s 153C of the Act was issued for the period under consideration, there was no mention of relevant period referred to in the satisfaction note rec…

Principal Commissioner of Income Tax (Central)-2 vs. M/S Index Securities Private Limited

ITA/566/2017HC Delhi04 Sept 2017

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MS. JUSTICE PRATHIBA M. SINGH

Section 153CSection 260A

…T first took up for consideration the question relating to the validity of assumption of jurisdiction by the AO under Section 153C of the Act. The ITAT relied upon the decision of this Court in Commissioner of Income Tax-7 v. RRJ Securities Limited [2016] 380 ITR 612 (Del) and held that the CIT (A) was justified in holding that the proceedings initiated under Section 153C of the Act were not valid. 14. The ITAT found that, in the first place, the documents at Pages 97 and 98 of Annexure A-17 which were seized from the premises of the searched person did not 'belong' to the Assessee. Further, the said…

ACIT, New Delhi vs. M/S. Jmsw Infracon Pvt. Ltd., New Delhi

In the result, the cross objection of the assessee is allowed and the appeal of the Revenue is dismissed

ITA 1079/DEL/2012[2008-09]Status: DisposedITAT Delhi31 May 2017AY 2008-09

Bench: Sh. Sidhu & Sh. O.P. Kant

…ective and Securities Private Limited (ITA No. 4129-4134/Del/2012) 15.2 Reliance has been placed on the following decisions of the Hon’ble Delhi High Court: 1. Pepsi Foods Private Limited Vs. ACIT (2014) 367 ITR 112(Del) 2. CIT Vs. RRJ Securities Ltd. (2016) 380 ITR 612 (Delhi) 3. Pr.CIT Vs. Aakash Arogya Mandir Private Limited in ITA No. 509/2015, Delhi High Court 15.3 Reliance has been also placed on the ratio of the following decisions of the Hon’ble Supreme Court: 1. Manish Maheshwari Vs. ACIT (2007) 289 ITR 341 (SC) 2. CIT Vs. Calcutta Knitwears (2014) 362 ITR 673 (SC) 16. As regard to the issue that th…

ACIT, New Delhi vs. M/S. Jmsw Infracon Pvt. Ltd., New Delhi

In the result, the cross objection of the assessee is allowed and the appeal of the Revenue is dismissed

ITA 1074/DEL/2012[2003-04]Status: DisposedITAT Delhi31 May 2017AY 2003-04

Bench: Sh. Sidhu & Sh. O.P. Kant

…ective and Securities Private Limited (ITA No. 4129-4134/Del/2012) 15.2 Reliance has been placed on the following decisions of the Hon’ble Delhi High Court: 1. Pepsi Foods Private Limited Vs. ACIT (2014) 367 ITR 112(Del) 2. CIT Vs. RRJ Securities Ltd. (2016) 380 ITR 612 (Delhi) 3. Pr.CIT Vs. Aakash Arogya Mandir Private Limited in ITA No. 509/2015, Delhi High Court 15.3 Reliance has been also placed on the ratio of the following decisions of the Hon’ble Supreme Court: 1. Manish Maheshwari Vs. ACIT (2007) 289 ITR 341 (SC) 2. CIT Vs. Calcutta Knitwears (2014) 362 ITR 673 (SC) 16. As regard to the issue that th…

Pr. Commissioner of Income Tax Central-3 vs. M/S Instronics Ltd

Appeals of the Revenue are allowed in the above terms

ITA/814/2016HC Delhi25 May 2017

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE CHANDER SHEKHAR

Section 153C

…ITAs No.613/2016, 614/2016, 615/2016, 801/2016, 805/2016, 809/2016, 814/2016, 840/2016, 848/2016, 849/2016. Page 1 of 10 $~40-49 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 613/2016 PR. COMMISSIONER OF INCOME TAX CENTRAL-3 ..... Appellant Versus INSTRONICS LTD. ..... Respondent With + ITA 614/2016 PR. COMMISSIONER OF INCOME TAX CENTRAL-3 ..... Appellant Versus INSTRONICS LTD. ..... Respondent With + ITA 615/2016 PR. COMMISSIONER OF INCOME TAX CENTR…

Pr. Commissioner of Income Tax Central-3 vs. M/S Instronics Ltd

Appeals of the Revenue are allowed in the above terms

ITA/848/2016HC Delhi25 May 2017

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE CHANDER SHEKHAR

Section 153C

…ITAs No.613/2016, 614/2016, 615/2016, 801/2016, 805/2016, 809/2016, 814/2016, 840/2016, 848/2016, 849/2016. Page 1 of 10 $~40-49 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 613/2016 PR. COMMISSIONER OF INCOME TAX CENTRAL-3 ..... Appellant Versus INSTRONICS LTD. ..... Respondent With + ITA 614/2016 PR. COMMISSIONER OF INCOME TAX CENTRAL-3 ..... Appellant Versus INSTRONICS LTD. ..... Respondent With + ITA 615/2016 PR. COMMISSIONER OF INCOME TAX CENTR…

ACIT, Ghaziabad vs. M/S. Jay Dee Securities & Finance Ltd., Delhi

In the result, the appeals of the assessee are allowed and appeals of the revenue are dismissed

ITA 3373/DEL/2012[2003-04]Status: DisposedITAT Delhi27 Apr 2017AY 2003-04

Bench: Shri G.D. Aggarwal & Shri Amit Shukla

For Appellant: Shri P.C. Yadav, AdvocateFor Respondent: Shri N.K. Grover, CIT DR

Section 143(3)Section 153C

…ITA Nos. 3373 to 3378/Del./2012 Assessment Year: 2003-04 to 2008-09 IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH “D” BENCH NEW DELHI) BEFORE SHRI G.D. AGGARWAL, PRESIDENT & SHRI AMIT SHUKLA, JUDICIAL MEMBER ITA Nos. 3373, 3374, 3375, 3376, 3377, 3378/Del./2012 Assessment Years: 2003-04, 2004-05, 2005-06, 2006-07, 2007-08, 2008-09 ACIT Vs. Jay Dee Securities & Central Circle, Finance Ld. CGO Complex-1, Hapur 308, Chhabra Complex, Chungi Road, 8, Veer Sarvarkar, Blick Ghaziabad. Shakarpur, Delhi (Applicant) (Respondent) (PAN: AAACJ2050N) ITA Nos. 5193, 5194, 5195, 5196, 5197, 5198/Del/2012 Assessment Years: 2…

Principal Commissioner of Income Tax - Central-2 vs. Sunny Infraproj Ects Ltd

The appeals are dismissed but in the circumstances, no orders as to costs

ITA/502/2016HC Delhi24 Apr 2017

Bench: HON'BLE DR. JUSTICE S.MURALIDHAR,HON'BLE MR. JUSTICE CHANDER SHEKHAR

Section 133(6)Section 153C

…stressed by this Court in several judgments including CIT v. Anil Kumar Bhatia 352 ITRA 493 (Del.); CIT v. Kabul Chawla 380 ITR 573 (Del.); Dayawanti through Legal Heir Sunita Gupta v. CIT (2016) 390 ITR 496 (Del.) and CIT-VII v. RRJSecurities Limited (2016) 380 ITR 612 that the seized material must have some nexus or relevance to the additions sought to be made and must be relevant for the belief formed regarding income having escaped assessment. While discussing the decision of this Court in SSP Aviation Ltd. v. Deputy CIT (2012) 346 ITR 177, this Court in CIT-VII V. RRJSecurities Limited {supra) noted as unde…

Zoom Entertainment Network Ltd, Mumbai vs. Asst CIT Cir 11(1), Mumbai

The appeal of the assessee is allowed

ITA 3453/MUM/2016[2010-11]Status: DisposedITAT Mumbai21 Apr 2017AY 2010-11

Bench: Shri Joginder Singh & Shri Rajendraassessment Year-2010-11 Zoom Entertainment Acit, Network Limited, Circle-11(1), बनाम/ 1St Floor, Trade Garden Aayakar Bhavan, Vs. Kamala Mills Compound Mumbai-400020 Senapati Bapat Marg, Lower Parel, Mumbai-400013 Pan No.Aaacz2897B ("नधा"रती /Assessee) (राज"व /Revenue)

Section 143(3)Section 144CSection 14ASection 14A(2)Section 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…

Diwakar N Shetty, Mumbai vs. ACIT Cen Cir 34, Mumbai

The appeal of the assessee is allowed for statistical purposes in terms of our aforesaid observations

ITA 7309/MUM/2014[2004-05]Status: DisposedITAT Mumbai07 Apr 2017AY 2004-05

Bench: Shri B.R. Baskaran, Am & Shri Ravish Sood,Jm आयकरअपीलसं./I.T.A. No. 7309/Mum/2014 (निर्धारणवर्ा / Assessment Year: 2004-05) Mr. Diwakar N. Shetty Acit Central Circle-34, 51A, Room No. 12, Mumbai Dhan Laxmi Apartment Mahakali Caves Road, Andheri (East) ; Mumbai-400 093 स्थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaips6919E (Appellant) : ( Respondent) अपीलाथीकीओरसे/ Appellant By : Shri. V.G. Ginte प्रत्यथीकीओरसे/Respondent By : Shri. Purushottam Kumar (Sr. D.R) सुनवाईकीतारीख/ : 12/01/2017 Date Of Hearing घोषणाकीतारीख/ : 07/04/2017 Date Of Pronouncement आदेश / O R D E R

For Appellant: Shri. V.G. GinteFor Respondent: Shri. Purushottam Kumar

Section 132(1)Section 143(2)Section 144Section 153ASection 153CSection 68

…P a g e | 1 IN THE INCOME TAX APPELLATE TRIBUNAL “D”BENCH, MUMBAI BEFORE SHRI B.R. BASKARAN, AM AND SHRI RAVISH SOOD,JM आयकरअपीलसं./I.T.A. No. 7309/Mum/2014 (निर्धारणवर्ा / Assessment Year: 2004-05) Mr. Diwakar N. Shetty ACIT Central Circle-34, 51A, Room No. 12, Mumbai Dhan Laxmi Apartment Mahakali Caves Road, Andheri (East) ; Mumbai-400 093 स्थायीलेखासं./जीआइआरसं./PAN/GIR No. AAIPS6919E (Appellant) : ( Respondent) अपीलाथीकीओरसे/ Appellant by : Shri. V.G. Ginte प्रत्यथीकीओरसे/Respondent by : Shri. Purushottam Kumar (Sr. D.R) सुनवाईकीतारीख/ : 12/01/2017 Date of Hearing घोषणाकीतारीख/ : 07/04/2017 Date of Prono…