CIT v. Shri Ramdas Motor Transport

238 ITR 177High Court1999#529 most cited

What is CIT v. Shri Ramdas Motor Transport authority for?

The powers under Section 132(4) of the Income-tax Act cannot be invoked when no unaccounted documents or incriminating material is found during a search. An assessment based on a statement recorded under Section 132(4) requires a nexus between the statement and evidence/material found during the search.

181

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2016 to 2026.

Also referred to as

CIT v. Shri Ramdas Motor Transport · Section 132(4) · search and seizure · incriminating material · undisclosed income · statement under Section 132(4) · assessment based on statement · no unaccounted documents · Section 153A · Section 153C · block assessment · retraction of statement

Also reported as

102 Taxmann 300

Sections most often in play

Section 132(4)Section 143(3)Section 153ASection 153CSection 69ASection 147Section 37(1)Section 133(6)

Issues it is cited on

section 158b(b)section 158bb(1)section 94section 158bbsection 158bcsection 268asection 153(a)retraction of statementstatement under section 132(4)legal expensessection 158bsection 158

Judgments citing CIT v. Shri Ramdas Motor Transport

DCIT, CC-1(3), Kolkata vs. Sumangal Dealmark Pvt. Ltd., Kolkata

In the result, all the captioned appeals of the revenue are dismissed and the Cross Objection of the assessee is allowed

ITA 886/KOL/2024[2014-15]Status: DisposedITAT Kolkata18 Oct 2024AY 2014-15

Bench: Shri Sanjay Garg & Shri Rakesh Mishra

For Appellant: Shri A. K. Tulsiyan, FCAFor Respondent: Shri A. Kundu, CIT, DR
Section 132Section 268A

…ed or found during search. In other words, there must be a nexus between the statement recorded and the evidence/material found during search in order to for an assessment to be based on the statement recorded. 22. In CIT v. Shri Ramdas Motor Transport [1999] 238 ITR 177/102 Taxman 300, a Division Bench of Andhra Pradesh High Court, reading the provision of Section 132(4) of the Act in the context of discovering undisclosed income, explained that in cases where no unaccounted documents or incriminating material is found, the powers under Section CO No.18/Kol/2024 132(4) of the Act cannot be invoked. The relevant…

DCIT, CC-1(3), Kolkata vs. Sumangal Dealmark Pvt. Ltd., Kolkata

In the result, all the captioned appeals of the revenue are dismissed and the Cross Objection of the assessee is allowed

ITA 1282/KOL/2024[2018-19]Status: DisposedITAT Kolkata18 Oct 2024AY 2018-19

Bench: Shri Sanjay Garg & Shri Rakesh Mishra

For Appellant: Shri A. K. Tulsiyan, FCAFor Respondent: Shri A. Kundu, CIT, DR
Section 132Section 268A

…ed or found during search. In other words, there must be a nexus between the statement recorded and the evidence/material found during search in order to for an assessment to be based on the statement recorded. 22. In CIT v. Shri Ramdas Motor Transport [1999] 238 ITR 177/102 Taxman 300, a Division Bench of Andhra Pradesh High Court, reading the provision of Section 132(4) of the Act in the context of discovering undisclosed income, explained that in cases where no unaccounted documents or incriminating material is found, the powers under Section CO No.18/Kol/2024 132(4) of the Act cannot be invoked. The relevant…

DCIT, CC-1(3), Kolkata vs. Samriddhi Metals Pvt. Ltd., Kolkata

In the result, all the captioned appeals of the revenue are dismissed and the Cross Objection of the assessee is allowed

ITA 1281/KOL/2024[2018-19]Status: DisposedITAT Kolkata18 Oct 2024AY 2018-19

Bench: Shri Sanjay Garg & Shri Rakesh Mishra

For Appellant: Shri A. K. Tulsiyan, FCAFor Respondent: Shri A. Kundu, CIT, DR
Section 132Section 268A

…ed or found during search. In other words, there must be a nexus between the statement recorded and the evidence/material found during search in order to for an assessment to be based on the statement recorded. 22. In CIT v. Shri Ramdas Motor Transport [1999] 238 ITR 177/102 Taxman 300, a Division Bench of Andhra Pradesh High Court, reading the provision of Section 132(4) of the Act in the context of discovering undisclosed income, explained that in cases where no unaccounted documents or incriminating material is found, the powers under Section CO No.18/Kol/2024 132(4) of the Act cannot be invoked. The relevant…

DCIT, CC-1(3), Kolkata vs. Disha Realcon Pvt. Ltd., Kolkata

In the result, all the captioned appeals of the revenue are dismissed and the Cross Objection of the assessee is allowed

ITA 1279/KOL/2024[2015-16]Status: DisposedITAT Kolkata18 Oct 2024AY 2015-16

Bench: Shri Sanjay Garg & Shri Rakesh Mishra

For Appellant: Shri A. K. Tulsiyan, FCAFor Respondent: Shri A. Kundu, CIT, DR
Section 132Section 268A

…ed or found during search. In other words, there must be a nexus between the statement recorded and the evidence/material found during search in order to for an assessment to be based on the statement recorded. 22. In CIT v. Shri Ramdas Motor Transport [1999] 238 ITR 177/102 Taxman 300, a Division Bench of Andhra Pradesh High Court, reading the provision of Section 132(4) of the Act in the context of discovering undisclosed income, explained that in cases where no unaccounted documents or incriminating material is found, the powers under Section CO No.18/Kol/2024 132(4) of the Act cannot be invoked. The relevant…

Assistant Commissioner of Income Tax, Central Circle, Kota vs. Sh. Naval Kishore, Kota

In the result appeal filed by the assessee stands allowed and that of the revenue stands dismissed

ITA 456/JPR/2024[2015-16]Status: DisposedITAT Jaipur27 Sept 2024AY 2015-16
Section 139Section 143Section 153A

…ce to any other material discovered during search and seizure operations would not empower the AO to make a block assessment merely because any admission was made by the Assessee during search operation." 5.8 In CIT v. Sri Ramdas Motor Transport Ltd.: (1999) 238 ITR 177 (AP), a Division Bench of Andhra Pradesh High Court, reading the provision of Section 132(4) of the Act in the context of discovering undisclosed income, explained that in cases where no unaccounted documents or incriminating material is found, the powers under Section 132(4) of the Act cannot be invoked. The relevant passage from the aforesaid j…

Assistant Commissioner of Income Tax, Central Circle, Kota vs. Nisha Jain, Kota

In the result, the appeal of the Revenue is dismissed with no orders as to cost

ITA 378/JPR/2024[2017-18]Status: DisposedITAT Jaipur05 Aug 2024AY 2017-18
For Appellant: Shri Mahendra Gargieya AdvFor Respondent: Shri A.S. Nehra, Addl. CIT-DR fu/kZkfjrh dh vksj ls@
Section 131

…rch/survey operations or thereafter while framing the relevant assessment.” The said instruction was relied upon in the cases of R. K. synthetics 30 TW 228 (Jd) , ITO vs. Suresh Chandra Koolwal (2004) 32 TW 23 (Jp) and also CIT v/s Shri Ramdas Motor Transport 238 ITR 177(AP). 4.4 Judicial Guideline: The authorities below did not appreciate that the Survey & Search creates tension in the mind of the person being searched and a layman normally used to lose confidence. It can't be denied that such action creates an anxiety and medical problem to the person being searched. Pertinently, the Kelkar Committee has also t…

Assistant Commissioner of Income Tax, Central Circle, Kota vs. Naresh Jain, Kota

ITA 374/JPR/2024[2017-18]Status: DisposedITAT Jaipur05 Aug 2024AY 2017-18
For Appellant: Shri Mahendra Gargieya AdvFor Respondent: Shri A.S. Nehra, Addl. CIT-DR
Section 131Section 133ASection 133A(3)(iii)

…arch/survey operations or thereafter while framing the relevant assessment.” The said instruction was relied upon in the cases of R. K. synthetics 30 TW 228 (Jd), ITO vs. Suresh Chandra Koolwal (2004) 32 TW 23 (Jp) and also CIT v/s Shri Ramdas Motor Transport 238 ITR 177(AP). 2.4 Judicial Guideline: The authorities below did not appreciate that the Survey & Search creates tension in the mind of the person being searched and a layman normally used to lose confidence. It can't be denied that such action creates an anxiety and medical problem to the person being searched. Pertinently, the Kelkar Committee has also t…

M/S. Concorde Housing Corporation Private Limited, Bengaluru vs. Assistant Commissioner of Income Tax, Central Circle-1(4), Bengaluru

In the result, appeal of the assessee in ITA No

ITA 531/BANG/2024[2014-15]Status: DisposedITAT Bangalore29 Jul 2024AY 2014-15

Bench: Shri Chandra Poojari & Shri Prakash Chand Yadav

For Appellant: Sri V. Srinivasan, A.RFor Respondent: Ms. Neha Sahay, D.R
Section 132Section 153ASection 271(1)(c)

…ITA No.531 & 532/Bang/2024 M/s. Concorde Housing Corporation Private Limited, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI PRAKASH CHAND YADAV, JUDICIAL MEMBER ITA No.531 & 532/Bang/2024 Assessment Years: 2014-15 & 2015-16 M/s. Concorde Housing Corporation Private Limited #40/1, Concorde, Vittal Mallya Road Shanthala Nagar ACIT Vs. Mahatma Gandhi Road SO Central Circle-1(4) Bangalore 560 001 Bangalore PAN NO : AADCC4087F APPELLANT RESPONDENT Appellant by : Sri V. Srinivasan, A.R. Respondent by : Ms. Neha Sahay, D.R. Date of H…

Gipskarton India Private Limited, New Delhi vs. ACIT, Central Circle-7, New Delhi

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

ITA 1475/DEL/2023[2021-22]Status: DisposedITAT Delhi24 Jul 2024AY 2021-22

Bench: Shri Saktijit Dey & Shri Naveen Chandra

For Appellant: Ms. Rano Jain, AdvFor Respondent: Shri T James Singson, CIT-DR
Section 132(4)Section 69A

…has relied on the following decisions: (i) Andaman Timber Industries 281 CTR 214 [SC] (ii) Kalra Glass Factory 167 ITR 488 [SC] (iii) Best Infrastructure Pvt Ltd ITA No. 11-22/2017 dt 01.08.2018 Hon'ble Delhi High Court (vi) Sri Ramdas Motor Transport Ltd 238 ITR 177 [AP] (vii) Fire Arcor Infrastructure ITA No. 30 of 2018 dt 23.07.2019 (viii) Sunita Dhadda ITA No. 751/JP/2011 ITAT Jaipur (ix) Laxman Bhai S. Patel 327 ITR 291 21. We find that this legal ground brings no succor to the assessee company. As we have narrated above, the Revenue has not collected any material behind the back of the assessee co…

Enn Vee Holdings Pvt Ltd, New Delhi vs. DCIT Central Circle 31, New Delhi

In the result, the addition made u/s 68 and u/s 56(2)(viib) in the case of M/s Realtime Marketing Pvt

ITA 1195/DEL/2023[2016-17]Status: DisposedITAT Delhi05 Jul 2024AY 2016-17

Bench: Dr. B. R. R. Kumar, Sh. Yogesh Kumar Us

For Appellant: Sh. Neeraj Jain, Adv. &For Respondent: Ms. Sapna Bhatia, CIT-DR
Section 132Section 132(4)Section 143(1)Section 143(2)Section 153ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘H’, NEW DELHI Before Dr. B. R. R. Kumar, Accountant Member, Sh. Yogesh Kumar US, Judicial Member ITA No. 1839/Del/2021 : Asstt. Year: 2015-16 DCIT, Vs M/s Realtime Marketing Pvt. Ltd., Central Circle-31, 9B, Vandana Building, 11, Tolstoy New Delhi-110002 Marg, Connaught Place, New Delhi-110001 (APPELLANT) (RESPONDENT) PAN No. AACCR1956R Assessee by : Sh. Neeraj Jain, Adv. & Sh. Nirbhay Mehta, Adv. Revenue by : Ms. Sapna Bhatia, CIT-DR Date of Hearing: 08.04.2024 Date of Pronouncement: 05.07.2024 ITA No. 1195/Del/2023 : Asstt. Year: 2016-17 M/s ENN VEE Holdings Pv…

DCIT, CC-31, New Delhi vs. Enn Vee Holdings Pvt. Ltd., New Delhi

ITA 1841/DEL/2021[2015-16]Status: DisposedITAT Delhi05 Jul 2024AY 2015-16

Bench: Dr. B. R. R. Kumar, Sh. Yogesh Kumar Us

For Appellant: Sh. Neeraj Jain, Adv. &For Respondent: Ms. Sapna Bhatia, CIT-DR
Section 132(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘H’, NEW DELHI Before Dr. B. R. R. Kumar, Accountant Member, Sh. Yogesh Kumar US, Judicial Member ITA No. 1837/Del/2021 : Asstt. Year: 2012-13 ITA No. 1838/Del/2021 : Asstt. Year: 2014-15 DCIT, Vs M/s Realtime Marketing Pvt. Ltd., Central Circle-31, 9B, Vandana Building, 11, Tolstoy New Delhi-110002 Marg, Connaught Place, New Delhi-110001 (APPELLANT) (RESPONDENT) PAN No. AACCR1956R ITA No. 1840/Del/2021 : Asstt. Year: 2014-15 ITA No. 1841/Del/2021 : Asstt. Year: 2015-16 DCIT, Vs M/s ENN VEE Holdings Pvt. Ltd., Central Circle-31, 9B, Vandana Building, 11, Tolstoy Ne…

DCIT, CC-31, New Delhi vs. Enn Vee Holdings Pvt. Ltd., New Delhi

ITA 1840/DEL/2021[2014-15]Status: DisposedITAT Delhi05 Jul 2024AY 2014-15

Bench: Dr. B. R. R. Kumar, Sh. Yogesh Kumar Us

For Appellant: Sh. Neeraj Jain, Adv. &For Respondent: Ms. Sapna Bhatia, CIT-DR
Section 132(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘H’, NEW DELHI Before Dr. B. R. R. Kumar, Accountant Member, Sh. Yogesh Kumar US, Judicial Member ITA No. 1837/Del/2021 : Asstt. Year: 2012-13 ITA No. 1838/Del/2021 : Asstt. Year: 2014-15 DCIT, Vs M/s Realtime Marketing Pvt. Ltd., Central Circle-31, 9B, Vandana Building, 11, Tolstoy New Delhi-110002 Marg, Connaught Place, New Delhi-110001 (APPELLANT) (RESPONDENT) PAN No. AACCR1956R ITA No. 1840/Del/2021 : Asstt. Year: 2014-15 ITA No. 1841/Del/2021 : Asstt. Year: 2015-16 DCIT, Vs M/s ENN VEE Holdings Pvt. Ltd., Central Circle-31, 9B, Vandana Building, 11, Tolstoy Ne…

DCIT, CC-31, New Delhi vs. Realtime Marketing Pvt. Ltd., Delhi

In the result, the addition made u/s 68 and u/s 56(2)(viib) in the case of M/s Realtime Marketing Pvt

ITA 1839/DEL/2021[2015-16]Status: DisposedITAT Delhi05 Jul 2024AY 2015-16

Bench: Dr. B. R. R. Kumar, Sh. Yogesh Kumar Us

For Appellant: Sh. Neeraj Jain, Adv. &For Respondent: Ms. Sapna Bhatia, CIT-DR
Section 132Section 132(4)Section 143(1)Section 143(2)Section 153ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘H’, NEW DELHI Before Dr. B. R. R. Kumar, Accountant Member, Sh. Yogesh Kumar US, Judicial Member ITA No. 1839/Del/2021 : Asstt. Year: 2015-16 DCIT, Vs M/s Realtime Marketing Pvt. Ltd., Central Circle-31, 9B, Vandana Building, 11, Tolstoy New Delhi-110002 Marg, Connaught Place, New Delhi-110001 (APPELLANT) (RESPONDENT) PAN No. AACCR1956R Assessee by : Sh. Neeraj Jain, Adv. & Sh. Nirbhay Mehta, Adv. Revenue by : Ms. Sapna Bhatia, CIT-DR Date of Hearing: 08.04.2024 Date of Pronouncement: 05.07.2024 ITA No. 1195/Del/2023 : Asstt. Year: 2016-17 M/s ENN VEE Holdings Pv…

DCIT, CC-31, New Delhi vs. Realtime Marketing Pvt. Ltd., Delhi

ITA 1838/DEL/2021[2014-15]Status: DisposedITAT Delhi05 Jul 2024AY 2014-15

Bench: Dr. B. R. R. Kumar, Sh. Yogesh Kumar Us

For Appellant: Sh. Neeraj Jain, Adv. &For Respondent: Ms. Sapna Bhatia, CIT-DR
Section 132(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘H’, NEW DELHI Before Dr. B. R. R. Kumar, Accountant Member, Sh. Yogesh Kumar US, Judicial Member ITA No. 1837/Del/2021 : Asstt. Year: 2012-13 ITA No. 1838/Del/2021 : Asstt. Year: 2014-15 DCIT, Vs M/s Realtime Marketing Pvt. Ltd., Central Circle-31, 9B, Vandana Building, 11, Tolstoy New Delhi-110002 Marg, Connaught Place, New Delhi-110001 (APPELLANT) (RESPONDENT) PAN No. AACCR1956R ITA No. 1840/Del/2021 : Asstt. Year: 2014-15 ITA No. 1841/Del/2021 : Asstt. Year: 2015-16 DCIT, Vs M/s ENN VEE Holdings Pvt. Ltd., Central Circle-31, 9B, Vandana Building, 11, Tolstoy Ne…

DCIT- CC-31, New Delhi vs. Realtime Marketing Pvt. Ltd., Delhi

ITA 1837/DEL/2021[2012-13]Status: DisposedITAT Delhi05 Jul 2024AY 2012-13

Bench: Dr. B. R. R. Kumar, Sh. Yogesh Kumar Us

For Appellant: Sh. Neeraj Jain, Adv. &For Respondent: Ms. Sapna Bhatia, CIT-DR
Section 132(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘H’, NEW DELHI Before Dr. B. R. R. Kumar, Accountant Member, Sh. Yogesh Kumar US, Judicial Member ITA No. 1837/Del/2021 : Asstt. Year: 2012-13 ITA No. 1838/Del/2021 : Asstt. Year: 2014-15 DCIT, Vs M/s Realtime Marketing Pvt. Ltd., Central Circle-31, 9B, Vandana Building, 11, Tolstoy New Delhi-110002 Marg, Connaught Place, New Delhi-110001 (APPELLANT) (RESPONDENT) PAN No. AACCR1956R ITA No. 1840/Del/2021 : Asstt. Year: 2014-15 ITA No. 1841/Del/2021 : Asstt. Year: 2015-16 DCIT, Vs M/s ENN VEE Holdings Pvt. Ltd., Central Circle-31, 9B, Vandana Building, 11, Tolstoy Ne…

M/S. Mukka Proteins Limited (Formerly Know As Mukka Sea Food Industries Ltd., Mangalore vs. Deputy Commissioner of Income Tax, Central Circle-1, Mangaluru

In the result, appeals of the assessee in ITA Nos

ITA 431/BANG/2024[2013-14]Status: DisposedITAT Bangalore03 Jul 2024AY 2013-14

Bench: Shri Chandra Poojari & Shri Keshav Dubey

For Appellant: Sri Narendra Sharma, A.RFor Respondent: Ms. Neera Malhotra, D.R
Section 132Section 132(4)Section 153ASection 153DSection 234A

…ITA Nos.431 to 435/Bang/2024 M/s. Mukka Proteins Limited, Mangaluru IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA Nos.431 to 435/Bang/2024 Assessment Years: 2013-14 to 2017-18 M/s. Mukka Proteins Limited (Formerly known as Mukka Sea Food Industries Ltd.), # 18-2-16/4, DCIT Mukka Corporate House, First Cross Central Circle-1 Vs. N.G. Road, Attavar Mangaluru Mangaluru 575 001 Karnataka PAN NO : AAGCM8310E APPELLANT RESPONDENT Appellant by : Sri Narendra Sharma, A.R. Respondent by : Ms. Neera Malhotra, D.R.…

ACIT, Central Circle-3(3), Hyderabad vs. Venkata Praneeth Developers Private Limited, Hyderabad

The appeal of the assessee is dismissed

ITA 339/HYD/2022[2020-21]Status: DisposedITAT Hyderabad27 May 2024AY 2020-21

Bench: Shri Laliet Kumar & Shri Manjunatha, G.आ.अपी.सं /Ita No. 279/Hyd/2022 (िनधा"रण वष" / Assessment Year: 2020-21) Venkata Praneeth Vs. Acit Developers (P) Ltd, Central Circle 3(3) Hyderabad Hyderabad Pan:Aaccv4975A (Appellant) (Respondent) आ.अपी.सं /Ita No. 339/Hyd/2022 (िनधा"रण वष" / Assessment Year: 2020-21) Acit Vs. Venkata Praneeth Central Circle 3(3) Developers (P) Ltd, Hyderabad Hyderabad Pan:Aaccv4975A (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri Ravi Bharadwaj, Ca राज" व "ारा/Revenue By:: Shri Kumar Pranav, Dr सुनवाई की तारीख/Date Of Hearing: 06/05/2024 घोषणा की तारीख/Pronouncement: 27/05/2024

For Appellant: Shri Ravi Bharadwaj, CAFor Respondent: : Shri Kumar Pranav, DR
Section 132Section 139(1)Section 143(2)Section 143(3)

…the case of CIT vs. Harjeev Aggarwal (70 Taxmann.com 95, dated 10.03.2016) and CIT vs. Sunil Aggarwal reported in (2016) (379 ITR 367). The assessee also relied on the decision of the Hon'ble A.P High Court in the case of CIT vs. Shri Ramdas Motor Transport (238 ITR 177) wherein the Hon'ble Court refused to give any evidentiary value to the statement made by the assessee u/s Page 5 of 14 ITA Nos 279 and 339 of 2022 Venkata Praneeth Developers P Ltd 132(4) as the Department could not find any unaccounted money, article or thing or incriminating document either at the premises of the company or at the residence…

Venkata Praneeth Developers Private Limited, Hyderabad vs. ACIT Central Circle-3(3), Hyderabad

The appeal of the assessee is dismissed

ITA 279/HYD/2022[2020-21]Status: DisposedITAT Hyderabad27 May 2024AY 2020-21

Bench: Shri Laliet Kumar & Shri Manjunatha, G.आ.अपी.सं /Ita No. 279/Hyd/2022 (िनधा"रण वष" / Assessment Year: 2020-21) Venkata Praneeth Vs. Acit Developers (P) Ltd, Central Circle 3(3) Hyderabad Hyderabad Pan:Aaccv4975A (Appellant) (Respondent) आ.अपी.सं /Ita No. 339/Hyd/2022 (िनधा"रण वष" / Assessment Year: 2020-21) Acit Vs. Venkata Praneeth Central Circle 3(3) Developers (P) Ltd, Hyderabad Hyderabad Pan:Aaccv4975A (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri Ravi Bharadwaj, Ca राज" व "ारा/Revenue By:: Shri Kumar Pranav, Dr सुनवाई की तारीख/Date Of Hearing: 06/05/2024 घोषणा की तारीख/Pronouncement: 27/05/2024

For Appellant: Shri Ravi Bharadwaj, CAFor Respondent: : Shri Kumar Pranav, DR
Section 132Section 139(1)Section 143(2)Section 143(3)

…the case of CIT vs. Harjeev Aggarwal (70 Taxmann.com 95, dated 10.03.2016) and CIT vs. Sunil Aggarwal reported in (2016) (379 ITR 367). The assessee also relied on the decision of the Hon'ble A.P High Court in the case of CIT vs. Shri Ramdas Motor Transport (238 ITR 177) wherein the Hon'ble Court refused to give any evidentiary value to the statement made by the assessee u/s Page 5 of 14 ITA Nos 279 and 339 of 2022 Venkata Praneeth Developers P Ltd 132(4) as the Department could not find any unaccounted money, article or thing or incriminating document either at the premises of the company or at the residence…

DCIT, Central Circle-2(3), Chennai vs. M/S Bsr Builders Engineers & Contractors, Chennai

In the result, both the appeals filed by the Revenue in ITA

ITA 734/CHNY/2023[2015-16]Status: DisposedITAT Chennai27 Mar 2024AY 2015-16

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita Nos.:732, 733 & 734/Chny/2023 िनधा"रण वष" /Assessment Years: 2013-14, 2014-15 & 2015-16 & C.O Nos.34, 35 & 36/Chny/2023 [In I.T.A. Nos.732, 733 & 734/Chny/2023] The Dcit, M/S. Bsr Builders Central Circle 2(3), Vs. Engineers & Contractors, Chennai. No.28, Tank Bund Road, Nungambakkam, Chennai – 600 034. Pan: Aagfb 7140N (अपीलाथ"/Appellant) (Respondent / Cross Objector) राज" की ओर से /Revenue By : Shri V. Nandakumar, Cit िनधा"रती की ओर से/Assessee By : Shri G. Baskar & Shri P.M. Kathir, Advocates सुनवाई क" तारीख/Date Of Hearing : 05.02.2024 घोषणा क" तारीख/Date Of Pronouncement : 27.03.2024

For Appellant: Shri G. Baskar & Shri P.M. KathirFor Respondent: Shri V. Nandakumar, CIT
Section 132Section 143(3)Section 153Section 153ASection 153CSection 250(2)

…found during search. In other words, there must be a nexus between the statement recorded and the evidence/material found during search in order to for an assessment to be based on the statement recorded. 26. In CIT v. Sri Ramdas Motor Transport Ltd., (1999) 238 ITR 177 (AP), a Division Bench of Andhra Pradesh High Court, reading the provision of Section 132(4) of the Act in the context of discovering undisclosed income, explained that in cases where no unaccounted documents or incriminating material is found, the powers under Section 132(4) of the Act cannot be invoked. (…) 27. It is also necessary to mention…

DCIT, Central Circle-2(3), Chennai vs. M/S Bsr Builders Engineers & Contractors, Chennai

In the result, both the appeals filed by the Revenue in ITA

ITA 733/CHNY/2023[2014-15]Status: DisposedITAT Chennai27 Mar 2024AY 2014-15

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita Nos.:732, 733 & 734/Chny/2023 िनधा"रण वष" /Assessment Years: 2013-14, 2014-15 & 2015-16 & C.O Nos.34, 35 & 36/Chny/2023 [In I.T.A. Nos.732, 733 & 734/Chny/2023] The Dcit, M/S. Bsr Builders Central Circle 2(3), Vs. Engineers & Contractors, Chennai. No.28, Tank Bund Road, Nungambakkam, Chennai – 600 034. Pan: Aagfb 7140N (अपीलाथ"/Appellant) (Respondent / Cross Objector) राज" की ओर से /Revenue By : Shri V. Nandakumar, Cit िनधा"रती की ओर से/Assessee By : Shri G. Baskar & Shri P.M. Kathir, Advocates सुनवाई क" तारीख/Date Of Hearing : 05.02.2024 घोषणा क" तारीख/Date Of Pronouncement : 27.03.2024

For Appellant: Shri G. Baskar & Shri P.M. KathirFor Respondent: Shri V. Nandakumar, CIT
Section 132Section 143(3)Section 153Section 153ASection 153CSection 250(2)

…found during search. In other words, there must be a nexus between the statement recorded and the evidence/material found during search in order to for an assessment to be based on the statement recorded. 26. In CIT v. Sri Ramdas Motor Transport Ltd., (1999) 238 ITR 177 (AP), a Division Bench of Andhra Pradesh High Court, reading the provision of Section 132(4) of the Act in the context of discovering undisclosed income, explained that in cases where no unaccounted documents or incriminating material is found, the powers under Section 132(4) of the Act cannot be invoked. (…) 27. It is also necessary to mention…