CIT v. Satya Narain Patni

46 Taxmann.com 440High Court2014#3598 most cited

What is CIT v. Satya Narain Patni authority for?

Jewellery found in possession, to the extent permitted by Instruction No. 1916 (which exempts up to 100 gms of gold for unmarried male members), cannot be treated as an undisclosed investment.

33

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2025.

Also referred to as

CIT v. Satya Narain Patni · Instruction No. 1916 · unexplained jewellery · undisclosed investment · search and seizure · gold jewellery · unmarried male member

Sections most often in play

Section 1961Section 69Section 132(4)Section 143(3)Section 147Section 148Section 150Section 153A

Issues it is cited on

cash found during searchsection 256(2)jewellery found during searchsection 106unexplained jewellerysection 150section 256peak credit theorysection 65bsection 65panchnamaincome tax settlement commission

Judgments citing CIT v. Satya Narain Patni

KAILASH AHUJA,DEHRADUN vs. DCIT, CENTRAL CIRCLE, DEHRADUN

In the result, for statistical purposes, this appeal is partly allowed

ITA 8350/DEL/2018[2016-17]Status: DisposedITAT Dehradun13 Jun 2025AY 2016-17

Bench: Shri Satbeer Singh Godara & Shri M. Balaganeshassessment Year: 2016-17 Vs. Dcit, Sh. Kailash Ahuja, C/O- Matta Garg & Co., Central Circle, 15 Astley Hall, Dehradun, Dehradun Uttarakhand Pan :Azqpa1158E (Appellant) (Respondent) Assessee By Sh. S.K. Matta, Ca Department By Sh. S.K. Chaterjee, Cit(Dr)

Section 132Section 132aSection 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL, NEW DELHI BENCHES “DB”, NEW DELHI BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER Assessment Year: 2016-17 Vs. DCIT, Sh. Kailash Ahuja, C/o- Matta Garg & Co., Central Circle, 15 Astley Hall, Dehradun, Dehradun Uttarakhand PAN :AZQPA1158E (Appellant) (Respondent) Assessee by Sh. S.K. Matta, CA Department by Sh. S.K. Chaterjee, CIT(DR) Date of hearing 17.03.2025 Date of pronouncement 13.06.2025 ORDER PER SATBEER SINGH GODARA, JM This assessee’s appeal for assessment year 2016-17, arises against the Commissioner of Income Tax (Appeal…

INDER KUMAR VASWANI,JAIPUR vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-3, JAIPUR

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 998/JPR/2024[2018-19]Status: DisposedITAT Jaipur01 Jan 2025AY 2018-19

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri R.K. Bhatra, C.AFor Respondent: Smt. Anita Rinesh, JCIT-DR
Section 127Section 143(2)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR MkWa- ,l-lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA. No. 998/JPR/2024 fu/kZkj.k o"kZ@Assessment Years : 2018-19 cuke Shri Inder Kumar Vaswani Deputy Commissioner of Income 110-113 Gomes Defence Colony, Vs. Tax, Gautam Marg, Vaishali Nagar, Central Circle-3, Jaipur. Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AEHPV5795G vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Asse…

SHRI SATISH CHANDRA KATTA,JAIPUR vs. DEPUTY COMMISSIONER OF INCOME TAX, JAIPUR

ITA 438/JPR/2018[2012-13]Status: DisposedITAT Jaipur31 Dec 2024AY 2012-13
For Appellant: Shri Rohan Sogani (C.A.)For Respondent: Shri Arvind Kumar (CIT-DR)
Section 142(1)Section 143(3)Section 144Section 153ASection 50C

…nd circumstances. In support of this, the ld. AR 54 ITA No. 331/JPR/2017 & 435 to 440/JPR/2018 ITA No. 467,468 & 352/JPR/2018 & 145 & 151/JPR/2024 also relied upon the decision of the Hon'ble Jurisdictional High Court in the case of Satyanarayana Patni (2000) 46 Taxmann.com 440 (Rajasthan). Upon reviewing the orders of the lower authorities, we observe that the family size of the assessee has not been adequately considered. In the interest of justice, we set aside this ground to the file of the AO to ascertain the family size and circumstances and make additions, if any, accordingly. The AO is also directed to pr…

LAXMI NANDA KISHORE VELEGATLA,,CHENNAI vs. DCIT, CC-1(4), CHENNAI

In the result, appeal filed by the assessee is allowed

ITA 1727/CHNY/2024[2021-22]Status: DisposedITAT Chennai05 Dec 2024AY 2021-22

Bench: Shri George George K, Hon’Ble & Shri S.R. Raghunatha, Hon’Bleआयकर अपील सं./Ita No.: 1727/Chny/2024 िनधा"रण वष" / Assessment Year: 2021-22 Laxmi Nanda Kishore Velegatla, Deputy Commissioner Of Kg Signature City, D-2 Block, V. Income Tax, Floor -12A, Flat No.9, 200 Feet Central Circle -1(4), Bypass Road, Adjacent Service Chennai – 600 034. Road, Near Lalitha Mugambigai Medical College & Hospital, Maduravoyal, Chennai – 600 095. [Pan: Acopv-3242-P] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Mr. P. Ranga Ramanujam, Ca : Ms. Swapna Nanu Ambatt, Cit ""यथ" क" ओर से/Respondent By सुनवाई क" तारीख/Date Of Hearing : 11.11.2024 घोषणा क" तारीख/Date Of Pronouncement : 05.12.2024

For Appellant: Mr. P. Ranga Ramanujam, CA
Section 115Section 139(4)Section 142(1)Section 143(3)Section 69

…आयकर अपीलीय अिधकरण, ‘ बी’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी जॉज" जॉज" के, उपा"य" एवं "ी एस.आर.रघुनाथा, लेखा सद"य के सम" BEFORE SHRI GEORGE GEORGE K, HON’BLE VICE PRESIDENT AND SHRI S.R. RAGHUNATHA, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./ITA No.: 1727/Chny/2024 िनधा"रण वष" / Assessment Year: 2021-22 Laxmi Nanda Kishore Velegatla, Deputy Commissioner of KG Signature City, D-2 Block, v. Income Tax, Floor -12A, Flat No.9, 200 Feet Central Circle -1(4), Bypass Road, Adjacent Service Chennai – 600 034. Road, near Lalitha Mugambigai Medical College & Hospital, Maduravoyal, Chen…

ACIT, CENTRAL CIRCLE-2, JAIPUR, JAIPUR vs. CHANDRA MOHAN BADAYA, JAIPUR

In the result the four appeals filed by the assessee stands

ITA 464/JPR/2024[2017-18]Status: DisposedITAT Jaipur27 Nov 2024AY 2017-18

Bench: Him In The Case Of The Assessee For All These Four Assessment Year.

For Appellant: Shri S. L. GuptaFor Respondent: Shri Ajay Malik (CIT-DR)
Section 143Section 69

…` आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, “B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA. Nos. 404 & 421 to 423/JP/2024 fu/kZkj.k o"kZ@Assessment Years : 2014-15 to 2017-18 cuke Chandra Mohan Badaya DCIT, Vs. 178, Surya Nagar, Taron Ki Central Circle-2, Jaipur Koot, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AEPPB 8451 D vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA. Nos. 427, 462 to 464/JP/2024 fu/kZkj.k…

ACIT, CENTRAL CIRCLE-2, JAIPUR, JAIPUR vs. CHANDRA MOHAN BADAYA, JAIPUR

In the result the four appeals filed by the assessee stands

ITA 463/JPR/2024[2016-17]Status: DisposedITAT Jaipur27 Nov 2024AY 2016-17

Bench: Him In The Case Of The Assessee For All These Four Assessment Year.

For Appellant: Shri S. L. GuptaFor Respondent: Shri Ajay Malik (CIT-DR)
Section 143Section 69

…` आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, “B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA. Nos. 404 & 421 to 423/JP/2024 fu/kZkj.k o"kZ@Assessment Years : 2014-15 to 2017-18 cuke Chandra Mohan Badaya DCIT, Vs. 178, Surya Nagar, Taron Ki Central Circle-2, Jaipur Koot, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AEPPB 8451 D vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA. Nos. 427, 462 to 464/JP/2024 fu/kZkj.k…

ACIT, CENTRAL CIRCLE-2, JAIPUR, JAIPUR vs. CHANDRA MOHAN BADAYA, JAIPUR

In the result the four appeals filed by the assessee stands

ITA 462/JPR/2024[2015-16]Status: DisposedITAT Jaipur27 Nov 2024AY 2015-16

Bench: Him In The Case Of The Assessee For All These Four Assessment Year.

For Appellant: Shri S. L. GuptaFor Respondent: Shri Ajay Malik (CIT-DR)
Section 143Section 69

…` आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, “B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA. Nos. 404 & 421 to 423/JP/2024 fu/kZkj.k o"kZ@Assessment Years : 2014-15 to 2017-18 cuke Chandra Mohan Badaya DCIT, Vs. 178, Surya Nagar, Taron Ki Central Circle-2, Jaipur Koot, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AEPPB 8451 D vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA. Nos. 427, 462 to 464/JP/2024 fu/kZkj.k…

ACIT, CC-2, JAIPUR, INCOME TAX DEPARTMENT vs. CHANDRA MOHAN BADAYA, JAIPUR

In the result the four appeals filed by the assessee stands

ITA 427/JPR/2024[2014-15]Status: DisposedITAT Jaipur27 Nov 2024AY 2014-15

Bench: Him In The Case Of The Assessee For All These Four Assessment Year.

For Appellant: Shri S. L. GuptaFor Respondent: Shri Ajay Malik (CIT-DR)
Section 143Section 69

…` आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, “B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA. Nos. 404 & 421 to 423/JP/2024 fu/kZkj.k o"kZ@Assessment Years : 2014-15 to 2017-18 cuke Chandra Mohan Badaya DCIT, Vs. 178, Surya Nagar, Taron Ki Central Circle-2, Jaipur Koot, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AEPPB 8451 D vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA. Nos. 427, 462 to 464/JP/2024 fu/kZkj.k…

CHANDRA MOHAN BADAYA,JAIPUR vs. DCIT, CENTRAL CIRCLE-2, JAIPUR

In the result the four appeals filed by the assessee stands

ITA 423/JPR/2024[2017-18]Status: DisposedITAT Jaipur27 Nov 2024AY 2017-18

Bench: Him In The Case Of The Assessee For All These Four Assessment Year.

For Appellant: Shri S. L. GuptaFor Respondent: Shri Ajay Malik (CIT-DR)
Section 143Section 69

…` आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, “B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihy la-@ITA. Nos. 404 & 421 to 423/JP/2024 fu/kZkj.k o"kZ@Assessment Years : 2014-15 to 2017-18 cuke Chandra Mohan Badaya DCIT, Vs. 178, Surya Nagar, Taron Ki Central Circle-2, Jaipur Koot, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AEPPB 8451 D vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA. Nos. 427, 462 to 464/JP/2024 fu/kZkj.k…

SREENIVASULU BALISETTY,HYDERABAD vs. ACIT., CENTRAL CIRCLE-2(2), HYDERABAD

In the result, appeal of the assessee is allowed

ITA 852/HYD/2024[2019-20]Status: DisposedITAT Hyderabad13 Nov 2024AY 2019-20

Bench: Shri Manjunatha G. & Shri K.Narasimha Chary

For Appellant: Md.Afzal, ARFor Respondent: Shri Karthiik Manickam, DR

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”, HYDERABAD BEFORE SHRI MANJUNATHA G., ACCOUNTANT MEMBER & SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER आ.अपी.सं / ITA No.852/Hyd/2024 (धििाारण वर्ा / Assessment Year: 2019-20) Sreenivasulu Balisetty ACIT Hyderabad Vs. Central Circle-2(2) [PAN : AHRPB7276R] Hyderabad अपीलार्थी / Appellant प्रत्‍यर्थी / Respondent धििााररती द्वारा/Assessee by: Md.Afzal, AR राजस्‍व द्वारा/Revenue by: Shri Karthiik Manickam, DR सुिवाई की तारीख/Date of hearing: 23/10/2024 घोर्णा की तारीख/Pronouncement on: 13/11/2024 आदेश / ORDER PER K. NARAS…

PARAG DALMIA,NEW DELHI vs. DCIT,CENTRAL CIRCLE-26, NEW DELHI

In the result, the appeal of the Revenue is dismissed

ITA 1871/DEL/2023[2006-07]Status: DisposedITAT Delhi30 Aug 2024AY 2006-07

Bench: Shri Pradip Kumar Kedia & Shri Sudhir Kumar

For Respondent: Shri P.N. Barnwal, CIT-DR
Section 132(4)Section 143(3)Section 153ASection 271(1)(c)

…s been directed not to seize jewellery upto 100 gms of Gold in respect of unmarried male member. The appellant has relied upon a number of citations in support of its contention. Respectfully following the said citations viz. CIT vs. Satya Narain Patni (2014) 46 Taxmann.com 440 and CIT vs. Ghanshyam Das Johri (2014) 41 Taxmann.com 295, it is held that the jewellery found in possession to the extent mentioned in Instruction No. 1916 cannot be treated as undisclosed investment. In the result, addition of Rs.2,67,500/- in respect of jewellery pertaining to Mr. Krittvas Dalmia is directed to be deleted. ITAs No.1871…

ACIT, CENTRAL CIRCLE-26, NEW DELHI vs. PARAG DALMIA, NEW DELHI

In the result, the appeal of the Revenue is dismissed

ITA 925/DEL/2018[2012-13]Status: DisposedITAT Delhi30 Aug 2024AY 2012-13

Bench: Shri Pradip Kumar Kedia & Shri Sudhir Kumar

For Respondent: Shri P.N. Barnwal, CIT-DR
Section 132(4)Section 143(3)Section 153ASection 271(1)(c)

…s been directed not to seize jewellery upto 100 gms of Gold in respect of unmarried male member. The appellant has relied upon a number of citations in support of its contention. Respectfully following the said citations viz. CIT vs. Satya Narain Patni (2014) 46 Taxmann.com 440 and CIT vs. Ghanshyam Das Johri (2014) 41 Taxmann.com 295, it is held that the jewellery found in possession to the extent mentioned in Instruction No. 1916 cannot be treated as undisclosed investment. In the result, addition of Rs.2,67,500/- in respect of jewellery pertaining to Mr. Krittvas Dalmia is directed to be deleted. ITAs No.1871…

ACIT, CENTRAL CIRCLE-26, NEW DELHI vs. PARAG DALMIA, NEW DELHI

In the result, the appeal of the Revenue is dismissed

ITA 924/DEL/2018[2011-12]Status: DisposedITAT Delhi30 Aug 2024AY 2011-12

Bench: Shri Pradip Kumar Kedia & Shri Sudhir Kumar

For Respondent: Shri P.N. Barnwal, CIT-DR
Section 132(4)Section 143(3)Section 153ASection 271(1)(c)

…s been directed not to seize jewellery upto 100 gms of Gold in respect of unmarried male member. The appellant has relied upon a number of citations in support of its contention. Respectfully following the said citations viz. CIT vs. Satya Narain Patni (2014) 46 Taxmann.com 440 and CIT vs. Ghanshyam Das Johri (2014) 41 Taxmann.com 295, it is held that the jewellery found in possession to the extent mentioned in Instruction No. 1916 cannot be treated as undisclosed investment. In the result, addition of Rs.2,67,500/- in respect of jewellery pertaining to Mr. Krittvas Dalmia is directed to be deleted. ITAs No.1871…

ACIT, CENTRAL CIRCLE-26, NEW DELHI vs. PARAG DALMIA, NEW DELHI

In the result, the appeal of the Revenue is dismissed

ITA 923/DEL/2018[2010-11]Status: DisposedITAT Delhi30 Aug 2024AY 2010-11

Bench: Shri Pradip Kumar Kedia & Shri Sudhir Kumar

For Respondent: Shri P.N. Barnwal, CIT-DR
Section 132(4)Section 143(3)Section 153ASection 271(1)(c)

…s been directed not to seize jewellery upto 100 gms of Gold in respect of unmarried male member. The appellant has relied upon a number of citations in support of its contention. Respectfully following the said citations viz. CIT vs. Satya Narain Patni (2014) 46 Taxmann.com 440 and CIT vs. Ghanshyam Das Johri (2014) 41 Taxmann.com 295, it is held that the jewellery found in possession to the extent mentioned in Instruction No. 1916 cannot be treated as undisclosed investment. In the result, addition of Rs.2,67,500/- in respect of jewellery pertaining to Mr. Krittvas Dalmia is directed to be deleted. ITAs No.1871…

ACIT, CENTRAL CIRCLE-26, NEW DELHI vs. PARAG DALMIA, NEW DELHI

In the result, the appeal of the Revenue is dismissed

ITA 922/DEL/2018[2009-10]Status: DisposedITAT Delhi30 Aug 2024AY 2009-10

Bench: Shri Pradip Kumar Kedia & Shri Sudhir Kumar

For Respondent: Shri P.N. Barnwal, CIT-DR
Section 132(4)Section 143(3)Section 153ASection 271(1)(c)

…s been directed not to seize jewellery upto 100 gms of Gold in respect of unmarried male member. The appellant has relied upon a number of citations in support of its contention. Respectfully following the said citations viz. CIT vs. Satya Narain Patni (2014) 46 Taxmann.com 440 and CIT vs. Ghanshyam Das Johri (2014) 41 Taxmann.com 295, it is held that the jewellery found in possession to the extent mentioned in Instruction No. 1916 cannot be treated as undisclosed investment. In the result, addition of Rs.2,67,500/- in respect of jewellery pertaining to Mr. Krittvas Dalmia is directed to be deleted. ITAs No.1871…

ACIT, CENTRAL CIRCLE-26, NEW DELHI vs. PARAG DALMIA, NEW DELHI

In the result, the appeal of the Revenue is dismissed

ITA 921/DEL/2018[2008-09]Status: DisposedITAT Delhi30 Aug 2024AY 2008-09

Bench: Shri Pradip Kumar Kedia & Shri Sudhir Kumar

For Respondent: Shri P.N. Barnwal, CIT-DR
Section 132(4)Section 143(3)Section 153ASection 271(1)(c)

…s been directed not to seize jewellery upto 100 gms of Gold in respect of unmarried male member. The appellant has relied upon a number of citations in support of its contention. Respectfully following the said citations viz. CIT vs. Satya Narain Patni (2014) 46 Taxmann.com 440 and CIT vs. Ghanshyam Das Johri (2014) 41 Taxmann.com 295, it is held that the jewellery found in possession to the extent mentioned in Instruction No. 1916 cannot be treated as undisclosed investment. In the result, addition of Rs.2,67,500/- in respect of jewellery pertaining to Mr. Krittvas Dalmia is directed to be deleted. ITAs No.1871…

ACIT, CENTRAL CIRCLE-26, NEW DELHI vs. PARAG DALMIA, NEW DELHI

In the result, the appeal of the Revenue is dismissed

ITA 920/DEL/2018[2007-08]Status: DisposedITAT Delhi30 Aug 2024AY 2007-08

Bench: Shri Pradip Kumar Kedia & Shri Sudhir Kumar

For Respondent: Shri P.N. Barnwal, CIT-DR
Section 132(4)Section 143(3)Section 153ASection 271(1)(c)

…s been directed not to seize jewellery upto 100 gms of Gold in respect of unmarried male member. The appellant has relied upon a number of citations in support of its contention. Respectfully following the said citations viz. CIT vs. Satya Narain Patni (2014) 46 Taxmann.com 440 and CIT vs. Ghanshyam Das Johri (2014) 41 Taxmann.com 295, it is held that the jewellery found in possession to the extent mentioned in Instruction No. 1916 cannot be treated as undisclosed investment. In the result, addition of Rs.2,67,500/- in respect of jewellery pertaining to Mr. Krittvas Dalmia is directed to be deleted. ITAs No.1871…

ACIT, CENTRAL CIRCLE-26, NEW DELHI vs. PARAG DALMIA, NEW DELHI

In the result, the appeal of the Revenue is dismissed

ITA 3285/DEL/2018[2012-13]Status: DisposedITAT Delhi30 Aug 2024AY 2012-13

Bench: Shri Pradip Kumar Kedia & Shri Sudhir Kumar

For Respondent: Shri P.N. Barnwal, CIT-DR
Section 132(4)Section 143(3)Section 153ASection 271(1)(c)

…s been directed not to seize jewellery upto 100 gms of Gold in respect of unmarried male member. The appellant has relied upon a number of citations in support of its contention. Respectfully following the said citations viz. CIT vs. Satya Narain Patni (2014) 46 Taxmann.com 440 and CIT vs. Ghanshyam Das Johri (2014) 41 Taxmann.com 295, it is held that the jewellery found in possession to the extent mentioned in Instruction No. 1916 cannot be treated as undisclosed investment. In the result, addition of Rs.2,67,500/- in respect of jewellery pertaining to Mr. Krittvas Dalmia is directed to be deleted. ITAs No.1871…

ACIT, CENTRAL CIRCLE- 26, NEW DELHI vs. PARAG DALMIA, NEW DELHI

In the result, the appeal of the Revenue is dismissed

ITA 6610/DEL/2017[2014-15]Status: DisposedITAT Delhi30 Aug 2024AY 2014-15

Bench: Shri Pradip Kumar Kedia & Shri Sudhir Kumar

For Respondent: Shri P.N. Barnwal, CIT-DR
Section 132(4)Section 143(3)Section 153ASection 271(1)(c)

…s been directed not to seize jewellery upto 100 gms of Gold in respect of unmarried male member. The appellant has relied upon a number of citations in support of its contention. Respectfully following the said citations viz. CIT vs. Satya Narain Patni (2014) 46 Taxmann.com 440 and CIT vs. Ghanshyam Das Johri (2014) 41 Taxmann.com 295, it is held that the jewellery found in possession to the extent mentioned in Instruction No. 1916 cannot be treated as undisclosed investment. In the result, addition of Rs.2,67,500/- in respect of jewellery pertaining to Mr. Krittvas Dalmia is directed to be deleted. ITAs No.1871…

ACIT, CENTRAL CIRCLE- 26, NEW DELHI vs. PARAG DALMIA, NEW DELHI

In the result, the appeal of the Revenue is dismissed

ITA 6608/DEL/2017[2011-12]Status: DisposedITAT Delhi30 Aug 2024AY 2011-12

Bench: Shri Pradip Kumar Kedia & Shri Sudhir Kumar

For Respondent: Shri P.N. Barnwal, CIT-DR
Section 132(4)Section 143(3)Section 153ASection 271(1)(c)

…s been directed not to seize jewellery upto 100 gms of Gold in respect of unmarried male member. The appellant has relied upon a number of citations in support of its contention. Respectfully following the said citations viz. CIT vs. Satya Narain Patni (2014) 46 Taxmann.com 440 and CIT vs. Ghanshyam Das Johri (2014) 41 Taxmann.com 295, it is held that the jewellery found in possession to the extent mentioned in Instruction No. 1916 cannot be treated as undisclosed investment. In the result, addition of Rs.2,67,500/- in respect of jewellery pertaining to Mr. Krittvas Dalmia is directed to be deleted. ITAs No.1871…

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CIT v. Satya Narain Patni (46 Taxmann.com 440) — Cited in 33 Judgments | BharatTax