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, 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 732/CHNY/2023[2013-14]Status: DisposedITAT Chennai27 Mar 2024AY 2013-14

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…

Dy. CIT, Central Circle, Varanasi vs. Shri Ashok Agrawal, Varanasi

In the result, the appeal filed by the assessee is treated as allowed and the appeal of the revenue is dismissed

ITA 23/VNS/2023[2016-2017]Status: DisposedITAT Varanasi21 Nov 2023AY 2016-2017

Bench: Shri B R Baskaran, Hon’Ble & Shri Amit Shukla, Hon’Bleshri Ashok Agrawal, Dy.Cit Central Circle, J-12/120, Dhoopchandi, Varanasi Jagatganj, Varanasi 221001

For Appellant: Shri V K Jindal & Sh Ashish JindalFor Respondent: Shri Robin Chaudhary, CIT
Section 132(4)

…case of Smt. Susheela Devi S Agarwal (1994) 50 ITD 524 (Ahmedabad) (b) Hon'ble ITAT Jodhpur SMC bench, in Maheshwari Industries81 TTJ 914 (ITAT Jodhpur SMC Bench) (c )Hon'ble Andhra Pradesh High Court in the case of CIT vs Shri. Ram Das Motor transport (1999) 238 ITR 177 AP (d)Mumbai bench in the case of Deep Chand & Co. vs ACIT (1995) 51TTJ 421 (e) Hon'ble Supreme Court in the case of Pullangode Rubber produce co. Itd. Vs State of Kerala 91 ITR 18 SC 5.5.2 In view of the settled judicial precedence no addition was called for in the hands of the assessee merely on the basis of statement given u/s 132(4) of the Ac…

Ashok Kumar Agrawal, Varanasi vs. Dc/ACIT, CC, Varanasi

In the result, the appeal filed by the assessee is treated as allowed and the appeal of the revenue is dismissed

ITA 52/VNS/2022[2016-2017]Status: DisposedITAT Varanasi21 Nov 2023AY 2016-2017

Bench: Shri B R Baskaran, Hon’Ble & Shri Amit Shukla, Hon’Bleshri Ashok Agrawal, Dy.Cit Central Circle, J-12/120, Dhoopchandi, Varanasi Jagatganj, Varanasi 221001

For Appellant: Shri V K Jindal & Sh Ashish JindalFor Respondent: Shri Robin Chaudhary, CIT
Section 132(4)

…case of Smt. Susheela Devi S Agarwal (1994) 50 ITD 524 (Ahmedabad) (b) Hon'ble ITAT Jodhpur SMC bench, in Maheshwari Industries81 TTJ 914 (ITAT Jodhpur SMC Bench) (c )Hon'ble Andhra Pradesh High Court in the case of CIT vs Shri. Ram Das Motor transport (1999) 238 ITR 177 AP (d)Mumbai bench in the case of Deep Chand & Co. vs ACIT (1995) 51TTJ 421 (e) Hon'ble Supreme Court in the case of Pullangode Rubber produce co. Itd. Vs State of Kerala 91 ITR 18 SC 5.5.2 In view of the settled judicial precedence no addition was called for in the hands of the assessee merely on the basis of statement given u/s 132(4) of the Ac…

Principal Commissioner of Income Tax vs. Sri Nama Nageshwar Rao

ITTA/23/2021HC Telangana09 Oct 2023

Bench: P.SAM KOSHY,LAXMI NARAYANA ALISHETTY

ACIT, Central Circle-1(2), Hyderabad vs. Mahender Kumar Agarwal, Hyderabad

In the result, appeal of the Revenue is dismissed

ITA 370/HYD/2022[2019-20]Status: DisposedITAT Hyderabad22 Sept 2023AY 2019-20

Bench: Shri Rama Kanta Panda & Shri K.Narasimha Chary

For Appellant: Shri K.C. Devdas, ARFor Respondent: Shri Kumar Aditya, DR
Section 131Section 132Section 143(3)Section 271A

…learned CIT(A), this particular amount surrendered by the assessee voluntarily to purchase piece, does not fall in any of the categories mentioned therein. Page 4 of 10 10. Learned AR placed reliance on the decisions of PCIT vs. Shri Ramdass Motor Transport 238 ITR 177, PCIT vs. M/s Sri Ramakrishna Vihar 312 ITR 112, Padam Chand Pungliya vs. ACIT (2020) 113 Taxmann.com 446 (Jaipur-Trib), CIT vs. S.Khader Khan Sons (2008) 300 ITR 157 (Madras), and CIT vs. Harjeev Agarwal (2016) 70 taxmann.com 95 (Delhi). 11. We have gone through the record in the light of the submissions made on either side. It is a fact that at…

ACIT Central Circle-30, New Delhi vs. Kamana Industries Pvt Ltd, Sonipat

In the result, appeal of the Revenue is dismissed

ITA 4997/DEL/2019[2013-14]Status: DisposedITAT Delhi27 Jul 2023AY 2013-14

Bench: Shri Saktijit Dey & Shri M. Balaganeshassessment Year: 2013-14 Acit, Vs Kamana Industries Pvt. Ltd., Central Circle-30, Piau Maniyari, New Delhi. Narela Road, Kundli, Sonepat, Haryana – 131 028. Pan Aabck7580K (Appellant) (Respondent) Assessee By : Shri P.C. Yadav & Shri Shivam Garg, Advocate Revenue By : Ms Sapna Bhatia, Cit-Dr Date Of Hearing : 01.05.2023 Date Of Pronouncement : 27.07.2023 Order Per M. Balaganesh, Am: This Appeal In Ita No.4997/Del/2019 For Ay 2013-14 Arises Out Of The Order Of The Commissioner Of Income-Tax (Appeals)-30, New Delhi, In Appeal No.172/16- 17/2606 Dated 13.03.2019 [Hereinafter Referred To As ‘Ld. Cit(A)’, In Short] Against The Order Of Assessment Passed U/S 153A Of The Income-Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) Dated 29.12.2016 By The Ld. Income-Tax Officer, Central Circle-30, New Delhi (Hereinafter Referred To As ‘Ld. Ao’). 2. The Only Issue To Be Decided In This Appeal Is As To Whether The Ld.Cit(A) Was Justified In Deleting The Addition Made On Account Of Share Capital Received By The Assessee In The Sum Of Rs.7,10,00,000/- In The Facts & Circumstances Of The Instant Case.

For Appellant: Shri P.C. Yadav &For Respondent: Ms Sapna Bhatia, CIT-DR
Section 132Section 132(4)Section 143(1)Section 143(2)Section 143(3)Section 147Section 153ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : H : DELHI BEFORE SHRI SAKTIJIT DEY, VICE PRESIDENT AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER Assessment Year: 2013-14 ACIT, Vs Kamana Industries Pvt. Ltd., Central Circle-30, Piau Maniyari, New Delhi. Narela Road, Kundli, Sonepat, Haryana – 131 028. PAN AABCK7580K (Appellant) (Respondent) Assessee by : Shri P.C. Yadav & Shri Shivam Garg, Advocate Revenue by : Ms Sapna Bhatia, CIT-DR Date of Hearing : 01.05.2023 Date of Pronouncement : 27.07.2023 ORDER PER M. BALAGANESH, AM: This appeal in ITA No.4997/Del/2019 for AY 2013-14 arises out of the order of the Commi…

Shri Avinash Nivrutti Bhosale, Pune vs. Dy CIT Central Cir-2(3), Mumbai

In the result, both the appeals filed by the assessee are allowed

ITA 531/MUM/2021[2010-11]Status: DisposedITAT Mumbai10 Jul 2023AY 2010-11

Bench: Shri Kuldip Singh & Shri Gagan Goyal & Shri Avinash Nivrutti Bhosale, 2, Abil House, Ganesh Khind Road, Range Hill Corner, Pune-411 007 ...... Appellant Vs. Dcit Cent. Cir 2(3) 8Th Floor, R. No. 803, Old Cgo Bldg, Pratistha Bhavan, M. K. Road, Mumbai-400 020 Pan – Abtpb8151F ..... Respondent

For Appellant: Shri Madhur Agarwal, Ld. ARFor Respondent: Smt. Shailja Rai, Ld. DR
Section 143(3)Section 153ASection 250

…unearthed 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 for an assessment to be based on the statement recorded. In CIT v. Shri Ramdas Motor Transport [1999] 238 ITR 177 (AP), a Division Bench of the Andhra Pradesh High Court, reading the pro- vision 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.... It is also necessary to mention…

Shri Manoj Madanlal Chhajed, Pune vs. Assistant Commissioner of Income Tax, Circle -1(1)Pune, Pune

In the result, the appeal filed by the assessee in ITA

ITA 725/PUN/2022[2018-19]Status: DisposedITAT Pune28 Jun 2023AY 2018-19

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / It(Ss)A Nos.91 To 96/Pun/2022 िनधा"रण वष" / Assessment Years : 2012-13 To 2017-18 Shri Manoj Madanlal Vs. Acit, Central Circle- Chhajed, 1(1), Pune. 601, A-8 Building, Karishma Housing Society, Near Sangam Press, Kothrud, Pune- 411029. Pan : Aalpc4991M Appellant Respondent आयकर अपील सं. / It(Ss)A Nos.97 & 98/Pun/2022 िनधा"रण वष" / Assessment Years : 2012-13 & 2015-16 Acit, Circle-1(1), Pune. Vs. Shri Manoj Madanlal Chhajed, 601, A-8 Building, Karishma Housing Society, Near Sangam Press, Kothrud, Pune- 411029. Pan : Aalpc4991M Appellant Respondent आयकर अपील सं. / Ita No.725/Pun/2022 िनधा"रण वष" / Assessment Year: 2018-19 Shri Manoj Madanlal Vs. Acit, Circle-1(1), Pune. Chhajed, 601, A-8 Building, Karishma Housing Society, Near Sangam Press, Kothrud, Pune- 411029. Pan : Aalpc4991M Appellant Respondent

For Appellant: Shri Ratan SamalFor Respondent: Shri Keyur Patel
Section 132(4)Section 139(1)

…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 132(4) of the Act cannot be invoked. The relevant passage from the a…

Sri Raja Reddy Nalla, Warangal vs. ACIT, Central Circle-1(3), Hyderabad

In the result, the appeal of the assessee is dismissed

ITA 519/HYD/2022[2017-18]Status: DisposedITAT Hyderabad25 Apr 2023AY 2017-18

Bench: Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Sri K.C.DevdasFor Respondent: Sri K.P.R.R. Murthy
Section 115BSection 132Section 153ASection 271ASection 69

…TD 261 of ITAT Jaipur Bench. 12. CIT Vs. Harjeev Aggarwal – 241 Taxman 199 of Supreme Court. 13. CIT Vs. S. Khader Khan Son – 352 ITR 480 of Supreme Court. 14. CIT Vs. S. Khader Khan Son – 300 ITR 157 of Madras High Court. 15. CIT Vs. Ramdas Motor Transport – 238 ITR 177 of Andhra Pradesh High Court. 16. PCIT Vs. Best Infrastructure (India) (P) Ltd – 397 ITR 82 of Delhi High Court. 8. Per contra, the ld. DR relied upon the orders passed by the lower authorities. 9. We have heard the rival submissions and perused the material on record. 9.1. Section 271AAC(1) of the Act provides as under : The Assessing Officer…

ACIT, Central Circle-2(1), Mumbai vs. M/S Rishabraj Infra Pvt. Ltd, Mumbai

In the result, the appeal filed by the revenue is dismissed

ITA 3246/MUM/2022[2015-16]Status: DisposedITAT Mumbai05 Apr 2023AY 2015-16

Bench: Shri B R Baskaran & Shir Pavan Kumar Gadaleita Nos. 3246/Mum/2022 (A.Y: 2015-16) Acit, C.Circle -2(1), Vs. Rishabraj Infrapvtltd., Old Cgo Bldg, 804, 212, 2Nd Floor, B Wing, 8Th Floor, M.K. Road, Bldg No. 3, Hari Om Mumbai – 400020. Plaza, Mg Road, Boravali (E), Mumbai-400066. Pan/Gir No. : Aadcv2975P Appellant .. Respondent Appellant By : Ms.Riddhi Mishra.Dr Revenue By : Mr.Karan Jain.Ar Date Of Hearing 18.04.2023 Date Of Pronouncement 24.04.2023 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Revenue Has Filed The Appeal Against The Order Of The Commissioner Of Income Tax (Appeals)-48, Mumbai Passed U/Sec 250 Of The Act. The Revenue Has Raised The Following Grounds Of Appeal:

For Appellant: Ms.Riddhi Mishra.DRFor Respondent: Mr.Karan Jain.AR
Section 143(2)Section 143(3)Section 153ASection 153CSection 68

…tain additions on the basis of recorded statement. Similar is the view of Hon'ble High Court in an earlier judgment of CIT V/S Sunil Aggarwal (379 ITR 367; 2016) and also the decision of Hon'ble Andhra Pradesh High Court in CIT v. Shri Ramdas Motor Transport (238 ITR 177) wherein Hon'ble Court refused to give any evidentiary value to the statement made by the assessee u/s 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 of managing director or other directors. In such circumstances, the finding of th…

Ajmera Pharmasure Ltd, Mumbai vs. DCIT CC 2(2), Mumbai

In the result, the present appeal is partly allowed

ITA 1136/MUM/2020[2011-12]Status: DisposedITAT Mumbai28 Feb 2023AY 2011-12
For Appellant: Ms. Dinkle HariyaFor Respondent: Shri S. Srinivasu
Section 132(4)Section 143(3)Section 153ASection 68Section 69

…ain additions on the basis of recorded statement. Similar is the view of Hon'ble High Court in an earlier judgment of CIT V/s Sunil Aggarwal ( 379 ITR 367; 2016) and also the decision of Hon‟ble Andhra Pradesh High Court in CIT v. Shri Ramdas Motor Transport (238 ITR 177) wherein Hon'ble Court refused to give any evidentiary value to the statement made by the assessee u/s 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 ITA. No. 1136/Mum/2020 Assessment Year: 2011-12 residence of managing director or other dir…

Shri Avinash Nivrutti Bhosale, Pune vs. Dy CIT Central Cir-2(3), Mumbai

Accordingly, this appeal filed by the assessee is allowed

ITA 530/MUM/2021[2015-16]Status: DisposedITAT Mumbai18 Jan 2023AY 2015-16

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Ble

Section 132Section 132oSection 143(3)Section 153ASection 153CSection 69C

…unearthed 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 for an assessment to be based on the statement recorded. In CIT v. Shri Ramdas Motor Transport [1999] 238 ITR 177 (AP), a Division Bench of the Andhra Pradesh High Court, reading the pro- vision 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.... It is also necessary to mention…

Shri Avinash Nivrutti Bhosale, Pune vs. Dy CIT Central Cir-2(3, Mumbai

Accordingly, this appeal filed by the assessee is allowed

ITA 529/MUM/2021[2011-12]Status: DisposedITAT Mumbai18 Jan 2023AY 2011-12

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Ble

Section 132Section 132oSection 143(3)Section 153ASection 153CSection 69C

…unearthed 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 for an assessment to be based on the statement recorded. In CIT v. Shri Ramdas Motor Transport [1999] 238 ITR 177 (AP), a Division Bench of the Andhra Pradesh High Court, reading the pro- vision 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.... It is also necessary to mention…

ACIT, Central Circle-2(1), Hyderabad vs. Trident Chemphar Limited, Hyderabad

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

ITA 433/HYD/2022[2017-18]Status: DisposedITAT Hyderabad09 Jan 2023AY 2017-18

Bench: Shri R.K. Panda & Shri Laliet Kumarassessment Year: 2017-18 Asst. Commissioner Of Income Vs. M/S. Trident Chemphar Ltd. Hyderabad. Tax, Central Circle – 2(1), Pan : Aaeft8416H. Hyderabad. (Appellant) (Respondent) Assessee By: Shri B.G. Reddy Revenue By: Shri Rajendra Kumar – Cit-Dr Date Of Hearing: 09.01.2023 Date Of Pronouncement: 09.01.2023

For Appellant: Shri B.G. ReddyFor Respondent: Shri Rajendra Kumar – CIT-DR
Section 132Section 142(1)Section 143(2)Section 143(3)Section 153ASection 195Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A‘ Bench, Hyderabad Before Shri R.K. Panda, Accountant Member AND Shri Laliet Kumar, Judicial Member Assessment Year: 2017-18 Asst. Commissioner of Income Vs. M/s. Trident Chemphar Ltd. Hyderabad. Tax, Central Circle – 2(1), PAN : AAEFT8416H. Hyderabad. (Appellant) (Respondent) Assessee by: Shri B.G. Reddy Revenue by: Shri Rajendra Kumar – CIT-DR Date of hearing: 09.01.2023 Date of pronouncement: 09.01.2023 O R D E R PER LALIET KUMAR, J.M. The appeal of the Revenue for A.Y. 2017-18 arises from the order of Commissioner of Income Tax (Appeals) – 12, Hyderabad d…

ACIT, CC- 2(1), Mumbai vs. Goldmedal Electricals Pvt. Ltd., Karnataka

In the result, the appeal

ITA 2165/MUM/2022[2014-15]Status: DisposedITAT Mumbai29 Nov 2022AY 2014-15

Bench: Shri Om Prakash Kant () & Shri Rahul Chaudhary () Assessment Year: 2014-15 & Assessment Year: 2015-16 & Assessment Year: 2016-17 & Assessment Year: 2017-18 & Assessment Year: 2018-19 & Assessment Year: 2019-2020 Acit, Central Circle-2(1), M/S Goldmedal Electricals Pvt. Ltd., Old Cgo Building, 804, No. 7 G.K. Temple Street, Chickpet Vs. 8Th Floor, M.K. Road, Cross Bengaluru, Mumbai-400020. Karnataka-560 053 Pan No. Aaccg 9397 F Appellant Respondent Revenue By : Mr. Ashok Kumar Kardam, Cit- Dr : Assessee By None Date Of Hearing : 27/10/2022 : Date Of Pronouncement 28/11/2022

For Respondent: Mr. Ashok Kumar Kardam, CIT- DR

…l ( 379 ITR 367; 2016) and also the decision of Hon'ble Andhra Pradesh High Court in also the decision of Hon'ble Andhra Pradesh High Court in also the decision of Hon'ble Andhra Pradesh High Court in CIT v. Shri Ramdas Motor Transport Ramdas Motor Transport (238 ITR 177) wherein Hon'ble Court refused (238 ITR 177) wherein Hon'ble Court refused to give any evidentiary value to the statement made by the assessee ive any evidentiary value to the statement made by the assessee ive any evidentiary value to the statement made by the assessee u/s 132(4) as the department could not find any unaccounted money, u/s 132(4)…

ACIT, CC- 2(1), Mumbai vs. Goldmedal Electricals Pvt. Ltd., Karnataka

In the result, the appeal

ITA 2164/MUM/2022[2015-16]Status: DisposedITAT Mumbai29 Nov 2022AY 2015-16

Bench: Shri Om Prakash Kant () & Shri Rahul Chaudhary () Assessment Year: 2014-15 & Assessment Year: 2015-16 & Assessment Year: 2016-17 & Assessment Year: 2017-18 & Assessment Year: 2018-19 & Assessment Year: 2019-2020 Acit, Central Circle-2(1), M/S Goldmedal Electricals Pvt. Ltd., Old Cgo Building, 804, No. 7 G.K. Temple Street, Chickpet Vs. 8Th Floor, M.K. Road, Cross Bengaluru, Mumbai-400020. Karnataka-560 053 Pan No. Aaccg 9397 F Appellant Respondent Revenue By : Mr. Ashok Kumar Kardam, Cit- Dr : Assessee By None Date Of Hearing : 27/10/2022 : Date Of Pronouncement 28/11/2022

For Respondent: Mr. Ashok Kumar Kardam, CIT- DR

…l ( 379 ITR 367; 2016) and also the decision of Hon'ble Andhra Pradesh High Court in also the decision of Hon'ble Andhra Pradesh High Court in also the decision of Hon'ble Andhra Pradesh High Court in CIT v. Shri Ramdas Motor Transport Ramdas Motor Transport (238 ITR 177) wherein Hon'ble Court refused (238 ITR 177) wherein Hon'ble Court refused to give any evidentiary value to the statement made by the assessee ive any evidentiary value to the statement made by the assessee ive any evidentiary value to the statement made by the assessee u/s 132(4) as the department could not find any unaccounted money, u/s 132(4)…

ACIT, CC- 2(1), Mumbai vs. Goldmedal Electricals Pvt. Ltd., Bengaluru

In the result, the appeal

ITA 2163/MUM/2022[2016-17]Status: DisposedITAT Mumbai29 Nov 2022AY 2016-17

Bench: Shri Om Prakash Kant () & Shri Rahul Chaudhary () Assessment Year: 2014-15 & Assessment Year: 2015-16 & Assessment Year: 2016-17 & Assessment Year: 2017-18 & Assessment Year: 2018-19 & Assessment Year: 2019-2020 Acit, Central Circle-2(1), M/S Goldmedal Electricals Pvt. Ltd., Old Cgo Building, 804, No. 7 G.K. Temple Street, Chickpet Vs. 8Th Floor, M.K. Road, Cross Bengaluru, Mumbai-400020. Karnataka-560 053 Pan No. Aaccg 9397 F Appellant Respondent Revenue By : Mr. Ashok Kumar Kardam, Cit- Dr : Assessee By None Date Of Hearing : 27/10/2022 : Date Of Pronouncement 28/11/2022

For Respondent: Mr. Ashok Kumar Kardam, CIT- DR

…l ( 379 ITR 367; 2016) and also the decision of Hon'ble Andhra Pradesh High Court in also the decision of Hon'ble Andhra Pradesh High Court in also the decision of Hon'ble Andhra Pradesh High Court in CIT v. Shri Ramdas Motor Transport Ramdas Motor Transport (238 ITR 177) wherein Hon'ble Court refused (238 ITR 177) wherein Hon'ble Court refused to give any evidentiary value to the statement made by the assessee ive any evidentiary value to the statement made by the assessee ive any evidentiary value to the statement made by the assessee u/s 132(4) as the department could not find any unaccounted money, u/s 132(4)…

ACIT, CC- 2(1), Mumbai vs. Goldmedal Electricals Pvt. Ltd., Mumbai

In the result, the appeal

ITA 2162/MUM/2022[2017-18]Status: DisposedITAT Mumbai29 Nov 2022AY 2017-18

Bench: Shri Om Prakash Kant () & Shri Rahul Chaudhary () Assessment Year: 2014-15 & Assessment Year: 2015-16 & Assessment Year: 2016-17 & Assessment Year: 2017-18 & Assessment Year: 2018-19 & Assessment Year: 2019-2020 Acit, Central Circle-2(1), M/S Goldmedal Electricals Pvt. Ltd., Old Cgo Building, 804, No. 7 G.K. Temple Street, Chickpet Vs. 8Th Floor, M.K. Road, Cross Bengaluru, Mumbai-400020. Karnataka-560 053 Pan No. Aaccg 9397 F Appellant Respondent Revenue By : Mr. Ashok Kumar Kardam, Cit- Dr : Assessee By None Date Of Hearing : 27/10/2022 : Date Of Pronouncement 28/11/2022

For Respondent: Mr. Ashok Kumar Kardam, CIT- DR

…l ( 379 ITR 367; 2016) and also the decision of Hon'ble Andhra Pradesh High Court in also the decision of Hon'ble Andhra Pradesh High Court in also the decision of Hon'ble Andhra Pradesh High Court in CIT v. Shri Ramdas Motor Transport Ramdas Motor Transport (238 ITR 177) wherein Hon'ble Court refused (238 ITR 177) wherein Hon'ble Court refused to give any evidentiary value to the statement made by the assessee ive any evidentiary value to the statement made by the assessee ive any evidentiary value to the statement made by the assessee u/s 132(4) as the department could not find any unaccounted money, u/s 132(4)…

ACIT. -CC- 2(1), Mumbai vs. Goldmedal Electricals Pvt. Ltd., Karnataka

In the result, the appeal

ITA 2161/MUM/2022[2018-19]Status: DisposedITAT Mumbai29 Nov 2022AY 2018-19

Bench: Shri Om Prakash Kant () & Shri Rahul Chaudhary () Assessment Year: 2014-15 & Assessment Year: 2015-16 & Assessment Year: 2016-17 & Assessment Year: 2017-18 & Assessment Year: 2018-19 & Assessment Year: 2019-2020 Acit, Central Circle-2(1), M/S Goldmedal Electricals Pvt. Ltd., Old Cgo Building, 804, No. 7 G.K. Temple Street, Chickpet Vs. 8Th Floor, M.K. Road, Cross Bengaluru, Mumbai-400020. Karnataka-560 053 Pan No. Aaccg 9397 F Appellant Respondent Revenue By : Mr. Ashok Kumar Kardam, Cit- Dr : Assessee By None Date Of Hearing : 27/10/2022 : Date Of Pronouncement 28/11/2022

For Respondent: Mr. Ashok Kumar Kardam, CIT- DR

…l ( 379 ITR 367; 2016) and also the decision of Hon'ble Andhra Pradesh High Court in also the decision of Hon'ble Andhra Pradesh High Court in also the decision of Hon'ble Andhra Pradesh High Court in CIT v. Shri Ramdas Motor Transport Ramdas Motor Transport (238 ITR 177) wherein Hon'ble Court refused (238 ITR 177) wherein Hon'ble Court refused to give any evidentiary value to the statement made by the assessee ive any evidentiary value to the statement made by the assessee ive any evidentiary value to the statement made by the assessee u/s 132(4) as the department could not find any unaccounted money, u/s 132(4)…

ACIT, CC- 2(1), Mumbai vs. Goldmedal Electricals Pvt. Ltd., Karnataka

In the result, the appeal

ITA 2160/MUM/2022[2019-20]Status: DisposedITAT Mumbai29 Nov 2022AY 2019-20

Bench: Shri Om Prakash Kant () & Shri Rahul Chaudhary () Assessment Year: 2014-15 & Assessment Year: 2015-16 & Assessment Year: 2016-17 & Assessment Year: 2017-18 & Assessment Year: 2018-19 & Assessment Year: 2019-2020 Acit, Central Circle-2(1), M/S Goldmedal Electricals Pvt. Ltd., Old Cgo Building, 804, No. 7 G.K. Temple Street, Chickpet Vs. 8Th Floor, M.K. Road, Cross Bengaluru, Mumbai-400020. Karnataka-560 053 Pan No. Aaccg 9397 F Appellant Respondent Revenue By : Mr. Ashok Kumar Kardam, Cit- Dr : Assessee By None Date Of Hearing : 27/10/2022 : Date Of Pronouncement 28/11/2022

For Respondent: Mr. Ashok Kumar Kardam, CIT- DR

…l ( 379 ITR 367; 2016) and also the decision of Hon'ble Andhra Pradesh High Court in also the decision of Hon'ble Andhra Pradesh High Court in also the decision of Hon'ble Andhra Pradesh High Court in CIT v. Shri Ramdas Motor Transport Ramdas Motor Transport (238 ITR 177) wherein Hon'ble Court refused (238 ITR 177) wherein Hon'ble Court refused to give any evidentiary value to the statement made by the assessee ive any evidentiary value to the statement made by the assessee ive any evidentiary value to the statement made by the assessee u/s 132(4) as the department could not find any unaccounted money, u/s 132(4)…