CIT v. Sinhgad Technical Education Society

397 ITR 344Supreme Court of India2017#22 most cited

What is CIT v. Sinhgad Technical Education Society authority for?

For assessments under Section 153C, a notice is legally unsustainable if there is no incriminating material correlated to the specific assessment years for which reassessment is sought.

1,589

judgments rely on this decision, according to BharatTax’s citation analysis of 367,514 Indian tax judgments — from 2017 to 2026.

Also referred to as

CIT v. Sinhgad Technical Education Society · Section 153C · incriminating material · validity of notice 153C · search assessment · correlation of material to assessment year · assessment quashed · Section 153A · search and seizure · post-search assessment

Also reported as

96 Taxmann.com 468250 Taxmann 225297 CTR 441156 DTR 161

Sections most often in play

Section 153CSection 153ASection 143(3)Section 132Section 147Section 148Section 151Section 139

Issues it is cited on

abatement of assessmentcasus omissussection 153b(1)section 113section 158bdsection 153c(1)section 153a(1)(b)section 153(1)section 132(1)panchnamasection 153bstatement under section 132(4)

Judgments citing CIT v. Sinhgad Technical Education Society

Jt CIT (OSD) Central Circle1(4), Mumbai vs. Parel Graphic Print Pvt Ltd, Mumbai

In the result, ITA number 880/M/2022 filed by the learned assessing officer is dismissed

ITA 880/MUM/2022[2012-13]Status: DisposedITAT Mumbai09 Nov 2022AY 2012-13

Bench: Shri Amit Shukla, Jm & Shri Prashant Maharishi, Am Jt. Commissioner Of Income Podar Media Magazine & Tax Graphics Prints Pvt. Ltd. (Osd), Central Circle 1(4) 85, Podar Centre, 9Th Floor, 902, Parel Post Office Lane, Vs. Pratishtha Bhavan, Opp. Ambedkar Road, M.K. Road, Parel, Mumbai-400012 Mumbai-400020 (Appellant) (Respondent) Pan No. Aaecp9649K Jt. Commissioner Of Income Parel Graphic Prints Pvt Tax Limited (Osd), Central Circle 1(4) 85, Podar Centre, 9Th Floor, 902, Parel Post Office Lane, Vs. Pratishtha Bhavan, Opp. Ambedkar Road, M.K. Road, Parel, Mumbai-400012 Mumbai-400020 (Appellant) (Respondent) Pan No. Aagcp2425D Assessee By : Ms. Nishitamandalaywala, Ar Revenue By : Mr. Nimesh Yadav, Cit Dr Date Of Hearing: 10.08.2022 Date Of Pronouncement: 09.11.2022

For Appellant: Ms. NishitaMandalaywala, ARFor Respondent: Mr. Nimesh Yadav, CIT DR
Section 132Section 133(6)Section 143(2)Section 143(3)Section 153CSection 56(2)(viib)Section 68

…re is no incriminating material found during the course of search, based on which the return income for impugned Assessment year can be disturbed. Such is the mandate of the decision of the Hon’ble Supreme Court in case of Shinghad Technical Education Society 397 ITR 344 and also of the Hon’ble Delhi High Court in case of CIT Vs Kabul Chawla 380 ITR 573. Honourable Delhi high court in case of [2017] 397 ITR 82 (Del)PRINCIPAL COMMISSIONER OF INCOME-TAX v. BEST INFRASTRUCTURE (INDIA) PVT. LTD. has held that: - “38. Fifthly, statements recorded under section 132(4) of the Act do not by themselves constitute incrimi…

Joint CIT (OSD) Central Circle-1(4), Mumbai vs. Podar Media Magazine & Graphics Prints Pvt Ltd, Mumbai

In the result, ITA number 880/M/2022 filed by the learned assessing officer is dismissed

ITA 874/MUM/2022[2013-14]Status: DisposedITAT Mumbai09 Nov 2022AY 2013-14

Bench: Shri Amit Shukla, Jm & Shri Prashant Maharishi, Am Jt. Commissioner Of Income Podar Media Magazine & Tax Graphics Prints Pvt. Ltd. (Osd), Central Circle 1(4) 85, Podar Centre, 9Th Floor, 902, Parel Post Office Lane, Vs. Pratishtha Bhavan, Opp. Ambedkar Road, M.K. Road, Parel, Mumbai-400012 Mumbai-400020 (Appellant) (Respondent) Pan No. Aaecp9649K Jt. Commissioner Of Income Parel Graphic Prints Pvt Tax Limited (Osd), Central Circle 1(4) 85, Podar Centre, 9Th Floor, 902, Parel Post Office Lane, Vs. Pratishtha Bhavan, Opp. Ambedkar Road, M.K. Road, Parel, Mumbai-400012 Mumbai-400020 (Appellant) (Respondent) Pan No. Aagcp2425D Assessee By : Ms. Nishitamandalaywala, Ar Revenue By : Mr. Nimesh Yadav, Cit Dr Date Of Hearing: 10.08.2022 Date Of Pronouncement: 09.11.2022

For Appellant: Ms. NishitaMandalaywala, ARFor Respondent: Mr. Nimesh Yadav, CIT DR
Section 132Section 133(6)Section 143(2)Section 143(3)Section 153CSection 56(2)(viib)Section 68

…re is no incriminating material found during the course of search, based on which the return income for impugned Assessment year can be disturbed. Such is the mandate of the decision of the Hon’ble Supreme Court in case of Shinghad Technical Education Society 397 ITR 344 and also of the Hon’ble Delhi High Court in case of CIT Vs Kabul Chawla 380 ITR 573. Honourable Delhi high court in case of [2017] 397 ITR 82 (Del)PRINCIPAL COMMISSIONER OF INCOME-TAX v. BEST INFRASTRUCTURE (INDIA) PVT. LTD. has held that: - “38. Fifthly, statements recorded under section 132(4) of the Act do not by themselves constitute incrimi…

Mohammed Sherief vs. The Commissioner of Income Tax

ITA/7/2019HC Kerala02 Nov 2022

Bench: HONOURABLE MR.JUSTICE S.V.BHATTI,HONOURABLE MR.JUSTICE BASANT BALAJI

For Appellant: MOHAMMED SHERIEFFor Respondent: THE COMMISSIONER OF INCOME TAX

…t the scheme of the Act, in confirming the assessment initiated under Section 153C of the Act? iv. Whether the Appellate Tribunal erred in not considering/ discussing regarding the binding precedents CIT vs. Singhad Technical Education Society (2017) 397 ITR 344 (SC); Manish Maheshwari vs. Assistant CIT, reported in (2007) 289 ITR 341 (SC); CIT vs. Promy Kuriakose, reported in (2016) 386 ITR 597 (Ker); Pepsi Foods P. Ltd vs. ACIT, reported in (2014) 367 ITR 112 (Delhi); Pepsico India Holdings P. Ltd vs. ACIT and another, reported in (2015) 370 ITR 295 (Delhi), which were submitted before the Appell…

Mohammed Sherief vs. The Commissioner of Income Tax

ITA/2/2019HC Kerala02 Nov 2022

Bench: HONOURABLE MR.JUSTICE S.V.BHATTI,HONOURABLE MR.JUSTICE BASANT BALAJI

For Appellant: MOHAMMED SHERIEFFor Respondent: THE COMMISSIONER OF INCOME TAX

…t the scheme of the Act, in confirming the assessment initiated under Section 153C of the Act? iv. Whether the Appellate Tribunal erred in not considering/ discussing regarding the binding precedents CIT vs. Singhad Technical Education Society (2017) 397 ITR 344 (SC); Manish Maheshwari vs. Assistant CIT, reported in (2007) 289 ITR 341 (SC); CIT vs. Promy Kuriakose, reported in (2016) 386 ITR 597 (Ker); Pepsi Foods P. Ltd vs. ACIT, reported in (2014) 367 ITR 112 (Delhi); Pepsico India Holdings P. Ltd vs. ACIT and another, reported in (2015) 370 ITR 295 (Delhi), which were submitted before the Appell…

DCIT, CC- 27, New Delhi vs. Apoorva Extrusion Pvt. Ltd., New Delhi

In the result, both the appeals of the Revenue stand dismissed

ITA 8495/DEL/2019[2004-05]Status: DisposedITAT Delhi31 Oct 2022AY 2004-05

Bench: Shri Shamim Yahya & Shri Narender Kumar Choudhry

For Appellant: Shri M.P. Rastogi AdvFor Respondent: Shri P. Praveen Sidharth, CIT-DR
Section 143(3)Section 153C

…t the decision of Hon’ble Jurisdictional High Court in the case of Kabul Chawla (supra). Per contra, the ld. counsel for the assessee submitted that the issue here is fully covered by the following case laws. i) CIT vs. Singhad Technical Educational Society, 397 ITR 344 (SC) ii) CIT vs. Kabul Chawla, 380 ITR 573 (Delhi) iii) CIT vs. R.R.J. Securities Ltd., 380 ITR 612 (Delhi) 7. The ld. counsel further referred to that none of the items referred by the Assessing Officer in its assessment order in any case warrant the change of head ‘business income to income from other sources’. Hence, the ld. counsel for the as…

DCIT, CC- 27, New Delhi vs. Apoorva Extrusion Pvt. Ltd., New Delhi

In the result, both the appeals of the Revenue stand dismissed

ITA 8494/DEL/2019[2003-04]Status: DisposedITAT Delhi31 Oct 2022AY 2003-04

Bench: Shri Shamim Yahya & Shri Narender Kumar Choudhry

For Appellant: Shri M.P. Rastogi AdvFor Respondent: Shri P. Praveen Sidharth, CIT-DR
Section 143(3)Section 153C

…t the decision of Hon’ble Jurisdictional High Court in the case of Kabul Chawla (supra). Per contra, the ld. counsel for the assessee submitted that the issue here is fully covered by the following case laws. i) CIT vs. Singhad Technical Educational Society, 397 ITR 344 (SC) ii) CIT vs. Kabul Chawla, 380 ITR 573 (Delhi) iii) CIT vs. R.R.J. Securities Ltd., 380 ITR 612 (Delhi) 7. The ld. counsel further referred to that none of the items referred by the Assessing Officer in its assessment order in any case warrant the change of head ‘business income to income from other sources’. Hence, the ld. counsel for the as…

Luxora Infrastructure Pvt. Ltd, Mumbai vs. DCIT Central Circle 2 (1), Mumbai

In the result, the appeal is allowed in the terms indicated above

ITA 1292/MUM/2019[2009-10]Status: DisposedITAT Mumbai21 Oct 2022AY 2009-10

Bench: Us Is A Company Engaged In The Business Of, Inter Alia, The Construction & Development Of Integrated Townships. The Assessment Under Section 143(3) Was Completed On 12Th December 2011 At A Total Income Of Rs 42,18,260. However, As A Result Of Search Operations Having Been Carried Out By The Income Tax Department On The Assessee & Its Associated Persons & Group Enterprises, The Assessee Was Called Upon To File A Fresh Return Under Section 153A, Which Was

Section 143(3)Section 153ASection 68

…ITA No.: 1292/Mum/2019 Assessment year: 2009-10 Page 1 of 15 INCOME TAX APPELLATE TRIBUNAL MUMBAI „A‟ BENCH, MUMBAI [Coram: Pramod Kumar, Vice President and, Pavan Kumar Gadale, Judicial Member] ITA No.: 1292/Mum/2019 Assessment year: 2009-10 Luxora Infrastructure Pvt Ltd …………………….. Appellant 1207, 12th floor, A Wing , 02 Commercial Building 23-24, Minerva Industrial Estate, Off LBS Road Mulund (W), Mumbai 400 080 [PAN: AABCL2854K] Vs. Deputy Commissioner of Income Tax Central Circle 2(1), Mumbai ………………….Respondent Appearances: K P Dewani, for the appellant Shailja Rai, for the respondent Date of concluding the…

Ruchi Acroni Industries Ltd, Mumbai vs. DCIT Cent. Cir. - 7(2), Mumbai

In the result, the appeal of the assessee is partly allowed

ITA 824/MUM/2018[2012-13]Status: DisposedITAT Mumbai21 Oct 2022AY 2012-13

Bench: Shri Aby T Varkey & Shri Amarjit Singhita No.824 /Mum/2018 (A.Y. 2012-13) Ruchi Acroni Industries Vs. Dcit,Cc-7(2) Ltd., 611, Tulsiani Room No. 655, 6 Th Floor, Chambers, Nariman Aaykar Bhavan, Point, Mumbai – 21 Mumbai 20 स्थायी लेखा सं./जीआइआर सं./ Pan/Gir No: Aaacr6534R Appellant .. Respondent Appellant By : Bhupendra Shah Respondent By : Ajay Chandra Date Of Hearing 12.10.2022 Date Of Pronouncement 21.10.2022 आदेश / O R D E R Per Amarjit Singh (Am):

For Appellant: Bhupendra ShahFor Respondent: Ajay Chandra
Section 132(1)Section 143(3)Section 234ASection 271(1)(c)

…was invalid. The ld. Counsel has also furnished paper book comprising copies of document and detail filed before the lower authorities. The ld. Counsel has also placed reliance on the following judicial pronouncements: “i. Sinhgad Technical Education Society 397 ITR 344 (SC) ii. Murli Agro Products ltd. 49 taxmann.com 172 (Bombay) iii. Continental Warehousing Corporation (Nhava Sheva) ltd. 374 ITR 645 (Bombay) iv. Gurinder Singh Bawa 150 ITD 40 (Mumbai Trib)” On the other hand, the ld. D.R supported the order of lower authorities. 5. During the course of assessment proceedings the A.O. noticed that assessee had…

ACIT, Central Circle-1, Bhubaneswar vs. M/S. Sri Sai Rameswara Solvents Pvt. Ltd., Koraput

In the result, appeals of the revenue in IT(SS)A Nos

ITA 83/CTK/2021[2015-16]Status: DisposedITAT Cuttack18 Oct 2022AY 2015-16

Bench: Shri George Mathan & Shri Arun Khodpiaआयकर (तऱाशियाां और अशिग्रहण) अऩीऱ सं/It(Ss)A Nos.04-06/Ctk/2021 (ननधाारण वषा / Assessment Year :2013-2014 To 2015-2016) Acit, Central Circle-1, Vs M/S Sri Sai Rameswara Solvents Bhubaneswar Pvt. Ltd., Bhadraya Street, Jeypore, Koraput-764001 Pan No. : Aajcs 3201 K & Cross Objection Nos.24-26/Ctk/2021 (Arising Out Of It(Ss)A Nos.04-06/Ctk/2021) (ननधाारण वषा / Assessment Year :2013-2014 To 2015-2016) M M/S Sri Sai Rameswara Solvents Vs Acit, Central Circle-1, Pvt. Ltd., Bhadraya Street, Bhubaneswar Jeypore, Koraput-764001 Pan No. : Aajcs 3201 K & आयकर अऩीऱ सं/Ita Nos.81-83/Ctk/2021 (ननधाारण वषा / Assessment Year :2013-2014 To 2015-2016) Acit, Central Circle-1, Vs M/S Sri Sai Rameswara Solvents Bhubaneswar Pvt. Ltd., Bhadraya Street, Jeypore, Koraput-764001 Pan No. : Aajcs 3201 K & Cross Objection Nos.27-29/Ctk/2021 (Arising Out Of Ita Nos.81-83/Ctk/2021) (ननधाारण वषा / Assessment Year :2013-2014 To 2015-2016) M/S Sri Sai Rameswara Solvents Vs Dcit, Corporate Circle-1(2), Pvt. Ltd., Bhadraya Street, Bhubaneswar Jeypore, Koraput-764001 Pan No. : Aabcp 3276 D (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri Jami Siva Sai, one of the directors of assesseeFor Respondent: Shri M.K.Gautam, CIT-DR
Section 153CSection 40A(3)

…at thus clearly incriminating material had been found. It was the submission that the reliance placed by the ld. CIT(A) on the decision of the Hon’ble Supreme Court in the case of Sinhgad Technical Education Society, reported in [2017] 84 taxmann.com 290 (SC)/397 ITR 344 and in the case of Super Mall Pvt. Ltd., reported in 423 ITR 251 (SC) were erroneous. It was submitted by the ld. CIT-DR that the coordinate bench of the Tribunal in the case of Unicon Merchants Pvt. Ltd. passed in IT(SS)A Nos.23&24/CTK/2019, order dated 08.06.2022, has categorically held that once there is seized material in a search then the is…

ACIT, Central Circle-1, Bhubaneswar vs. M/S. Sri Sai Rameswara Solvents Pvt. Ltd., Koraput

In the result, appeals of the revenue in IT(SS)A Nos

ITA 82/CTK/2021[2014-15]Status: DisposedITAT Cuttack18 Oct 2022AY 2014-15

Bench: Shri George Mathan & Shri Arun Khodpiaआयकर (तऱाशियाां और अशिग्रहण) अऩीऱ सं/It(Ss)A Nos.04-06/Ctk/2021 (ननधाारण वषा / Assessment Year :2013-2014 To 2015-2016) Acit, Central Circle-1, Vs M/S Sri Sai Rameswara Solvents Bhubaneswar Pvt. Ltd., Bhadraya Street, Jeypore, Koraput-764001 Pan No. : Aajcs 3201 K & Cross Objection Nos.24-26/Ctk/2021 (Arising Out Of It(Ss)A Nos.04-06/Ctk/2021) (ननधाारण वषा / Assessment Year :2013-2014 To 2015-2016) M M/S Sri Sai Rameswara Solvents Vs Acit, Central Circle-1, Pvt. Ltd., Bhadraya Street, Bhubaneswar Jeypore, Koraput-764001 Pan No. : Aajcs 3201 K & आयकर अऩीऱ सं/Ita Nos.81-83/Ctk/2021 (ननधाारण वषा / Assessment Year :2013-2014 To 2015-2016) Acit, Central Circle-1, Vs M/S Sri Sai Rameswara Solvents Bhubaneswar Pvt. Ltd., Bhadraya Street, Jeypore, Koraput-764001 Pan No. : Aajcs 3201 K & Cross Objection Nos.27-29/Ctk/2021 (Arising Out Of Ita Nos.81-83/Ctk/2021) (ननधाारण वषा / Assessment Year :2013-2014 To 2015-2016) M/S Sri Sai Rameswara Solvents Vs Dcit, Corporate Circle-1(2), Pvt. Ltd., Bhadraya Street, Bhubaneswar Jeypore, Koraput-764001 Pan No. : Aabcp 3276 D (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri Jami Siva Sai, one of the directors of assesseeFor Respondent: Shri M.K.Gautam, CIT-DR
Section 153CSection 40A(3)

…at thus clearly incriminating material had been found. It was the submission that the reliance placed by the ld. CIT(A) on the decision of the Hon’ble Supreme Court in the case of Sinhgad Technical Education Society, reported in [2017] 84 taxmann.com 290 (SC)/397 ITR 344 and in the case of Super Mall Pvt. Ltd., reported in 423 ITR 251 (SC) were erroneous. It was submitted by the ld. CIT-DR that the coordinate bench of the Tribunal in the case of Unicon Merchants Pvt. Ltd. passed in IT(SS)A Nos.23&24/CTK/2019, order dated 08.06.2022, has categorically held that once there is seized material in a search then the is…

ACIT, Central Circle-1, Bhubaneswar vs. M/S. Sri Sai Rameswara Solvents Pvt. Ltd., Koraput

In the result, appeals of the revenue in IT(SS)A Nos

ITA 81/CTK/2021[2013-14]Status: DisposedITAT Cuttack18 Oct 2022AY 2013-14

Bench: Shri George Mathan & Shri Arun Khodpiaआयकर (तऱाशियाां और अशिग्रहण) अऩीऱ सं/It(Ss)A Nos.04-06/Ctk/2021 (ननधाारण वषा / Assessment Year :2013-2014 To 2015-2016) Acit, Central Circle-1, Vs M/S Sri Sai Rameswara Solvents Bhubaneswar Pvt. Ltd., Bhadraya Street, Jeypore, Koraput-764001 Pan No. : Aajcs 3201 K & Cross Objection Nos.24-26/Ctk/2021 (Arising Out Of It(Ss)A Nos.04-06/Ctk/2021) (ननधाारण वषा / Assessment Year :2013-2014 To 2015-2016) M M/S Sri Sai Rameswara Solvents Vs Acit, Central Circle-1, Pvt. Ltd., Bhadraya Street, Bhubaneswar Jeypore, Koraput-764001 Pan No. : Aajcs 3201 K & आयकर अऩीऱ सं/Ita Nos.81-83/Ctk/2021 (ननधाारण वषा / Assessment Year :2013-2014 To 2015-2016) Acit, Central Circle-1, Vs M/S Sri Sai Rameswara Solvents Bhubaneswar Pvt. Ltd., Bhadraya Street, Jeypore, Koraput-764001 Pan No. : Aajcs 3201 K & Cross Objection Nos.27-29/Ctk/2021 (Arising Out Of Ita Nos.81-83/Ctk/2021) (ननधाारण वषा / Assessment Year :2013-2014 To 2015-2016) M/S Sri Sai Rameswara Solvents Vs Dcit, Corporate Circle-1(2), Pvt. Ltd., Bhadraya Street, Bhubaneswar Jeypore, Koraput-764001 Pan No. : Aabcp 3276 D (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri Jami Siva Sai, one of the directors of assesseeFor Respondent: Shri M.K.Gautam, CIT-DR
Section 153CSection 40A(3)

…at thus clearly incriminating material had been found. It was the submission that the reliance placed by the ld. CIT(A) on the decision of the Hon’ble Supreme Court in the case of Sinhgad Technical Education Society, reported in [2017] 84 taxmann.com 290 (SC)/397 ITR 344 and in the case of Super Mall Pvt. Ltd., reported in 423 ITR 251 (SC) were erroneous. It was submitted by the ld. CIT-DR that the coordinate bench of the Tribunal in the case of Unicon Merchants Pvt. Ltd. passed in IT(SS)A Nos.23&24/CTK/2019, order dated 08.06.2022, has categorically held that once there is seized material in a search then the is…

ACIT, CC-2, Jaipur vs. Mahendra Singh Ratnawat, Jaipur

In the result, the appeals of the Revenue are dismissed and

ITA 31/JPR/2022[2016-17]Status: DisposedITAT Jaipur18 Oct 2022AY 2016-17
For Appellant: Shri S.R. Sharma (C.A.) &For Respondent: Shri Sanjay Dhariwal (CIT) fu/kZkfjrh dh vksj ls@
Section 143Section 153ASection 68

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” 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. 30 & 31/JP/2022 fu/kZkj.k o"kZ@Assessment Years : 2015-16 & 2016-17 cuke The Asstt. Commissioner of Sh. Mahendra Singh Ratnawat Income-tax, Vs. 53, Golimar Garden, Sahkar Central Circle-2, Marg, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AFBPR 0768 Q vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA. No. 322 &…

ACIT, CC-2, Jaipur vs. Mahendra Singh Ratnawat, Jaipur

In the result, the appeals of the Revenue are dismissed and

ITA 30/JPR/2022[2015-16]Status: DisposedITAT Jaipur18 Oct 2022AY 2015-16
For Appellant: Shri S.R. Sharma (C.A.) &For Respondent: Shri Sanjay Dhariwal (CIT) fu/kZkfjrh dh vksj ls@
Section 143Section 153ASection 68

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” 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. 30 & 31/JP/2022 fu/kZkj.k o"kZ@Assessment Years : 2015-16 & 2016-17 cuke The Asstt. Commissioner of Sh. Mahendra Singh Ratnawat Income-tax, Vs. 53, Golimar Garden, Sahkar Central Circle-2, Marg, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AFBPR 0768 Q vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA. No. 322 &…

ACIT, Jaipur vs. Ratan Kanwar Ratnawat, Jaipur

In the result, the appeals of the Revenue are dismissed and

ITA 323/JPR/2021[2013-14]Status: DisposedITAT Jaipur18 Oct 2022AY 2013-14
For Appellant: Shri S.R. Sharma (C.A.) &For Respondent: Shri Sanjay Dhariwal (CIT) fu/kZkfjrh dh vksj ls@
Section 143Section 153ASection 68

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” 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. 30 & 31/JP/2022 fu/kZkj.k o"kZ@Assessment Years : 2015-16 & 2016-17 cuke The Asstt. Commissioner of Sh. Mahendra Singh Ratnawat Income-tax, Vs. 53, Golimar Garden, Sahkar Central Circle-2, Marg, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AFBPR 0768 Q vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA. No. 322 &…

ACIT, Jaipur vs. Ratan Kanwar Ratnawat, Jaipur

In the result, the appeals of the Revenue are dismissed and

ITA 322/JPR/2021[2012-13]Status: DisposedITAT Jaipur18 Oct 2022AY 2012-13
For Appellant: Shri S.R. Sharma (C.A.) &For Respondent: Shri Sanjay Dhariwal (CIT) fu/kZkfjrh dh vksj ls@
Section 143Section 153ASection 68

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” 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. 30 & 31/JP/2022 fu/kZkj.k o"kZ@Assessment Years : 2015-16 & 2016-17 cuke The Asstt. Commissioner of Sh. Mahendra Singh Ratnawat Income-tax, Vs. 53, Golimar Garden, Sahkar Central Circle-2, Marg, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AFBPR 0768 Q vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA. No. 322 &…

Orbit Ventures, Hyderabad vs. Deputy Commissioner of Income Tax Central Circle-3(4), Hyderabad

In the result, the appeal of Revenue in ITA

ITA 9/HYD/2021[2011-12]Status: DisposedITAT Hyderabad17 Oct 2022AY 2011-12

Bench: Before Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Shri P. Murali Mohan Rao, C.AFor Respondent: Shri M. Satish – CIT-DR
Section 143(3)Section 153CSection 234ASection 271(1)(c)

…es seized is submitted along with these submissions which clearly indicate the basis for issuing notice u/s 153C of the I.T Act. 3.The case-law relied by the Ld.CIT(Appeal) and the assessee is Sinhghad Technical Education Society Vs. CIT-III, Pune reported in 397 ITR 344 (SC)/ [2017]. In this regard, it is submitted that the above decision of the Hon'ble Supreme Court was with regard to assessments made u/s 153C for A.Ys 2000-2001 to 2005-06. The Judgment pertains to pre amended Section 153C. However, there is an amendment to Section 153C w.e.f 1-10-2014 which reads as under: ITA Nos.34 to 36/Hyd/2021 [(1)] [Not…

Assistant Commissioner of Income Tax, Central Circle-3(4), Hyderabad vs. Orbit Ventures, Hyderabad

In the result, the appeal of Revenue in ITA

ITA 36/HYD/2021[2017-18]Status: DisposedITAT Hyderabad17 Oct 2022AY 2017-18

Bench: Before Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Shri P. Murali Mohan Rao, C.AFor Respondent: Shri M. Satish – CIT-DR
Section 143(3)Section 153CSection 234ASection 271(1)(c)

…es seized is submitted along with these submissions which clearly indicate the basis for issuing notice u/s 153C of the I.T Act. 3.The case-law relied by the Ld.CIT(Appeal) and the assessee is Sinhghad Technical Education Society Vs. CIT-III, Pune reported in 397 ITR 344 (SC)/ [2017]. In this regard, it is submitted that the above decision of the Hon'ble Supreme Court was with regard to assessments made u/s 153C for A.Ys 2000-2001 to 2005-06. The Judgment pertains to pre amended Section 153C. However, there is an amendment to Section 153C w.e.f 1-10-2014 which reads as under: ITA Nos.34 to 36/Hyd/2021 [(1)] [Not…

Assistant Commissioner of Income Tax, Central Circle 3(4), Hyderabad vs. Orbit Ventures, Hyderabad

In the result, the appeal of Revenue in ITA

ITA 35/HYD/2021[2012-13]Status: DisposedITAT Hyderabad17 Oct 2022AY 2012-13

Bench: Before Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Shri P. Murali Mohan Rao, C.AFor Respondent: Shri M. Satish – CIT-DR
Section 143(3)Section 153CSection 234ASection 271(1)(c)

…es seized is submitted along with these submissions which clearly indicate the basis for issuing notice u/s 153C of the I.T Act. 3.The case-law relied by the Ld.CIT(Appeal) and the assessee is Sinhghad Technical Education Society Vs. CIT-III, Pune reported in 397 ITR 344 (SC)/ [2017]. In this regard, it is submitted that the above decision of the Hon'ble Supreme Court was with regard to assessments made u/s 153C for A.Ys 2000-2001 to 2005-06. The Judgment pertains to pre amended Section 153C. However, there is an amendment to Section 153C w.e.f 1-10-2014 which reads as under: ITA Nos.34 to 36/Hyd/2021 [(1)] [Not…

Assistant Commissioner of Income Tax Central Circle3-(4), Hyderabad vs. Orbit Ventures, Hyderabad

In the result, the appeal of Revenue in ITA

ITA 34/HYD/2021[2011-12]Status: DisposedITAT Hyderabad17 Oct 2022AY 2011-12

Bench: Before Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Shri P. Murali Mohan Rao, C.AFor Respondent: Shri M. Satish – CIT-DR
Section 143(3)Section 153CSection 234ASection 271(1)(c)

…es seized is submitted along with these submissions which clearly indicate the basis for issuing notice u/s 153C of the I.T Act. 3.The case-law relied by the Ld.CIT(Appeal) and the assessee is Sinhghad Technical Education Society Vs. CIT-III, Pune reported in 397 ITR 344 (SC)/ [2017]. In this regard, it is submitted that the above decision of the Hon'ble Supreme Court was with regard to assessments made u/s 153C for A.Ys 2000-2001 to 2005-06. The Judgment pertains to pre amended Section 153C. However, there is an amendment to Section 153C w.e.f 1-10-2014 which reads as under: ITA Nos.34 to 36/Hyd/2021 [(1)] [Not…

Orbit Ventures, Hyderabad vs. Deputy Commissioner of Income Tax Central Circle-3(4), Hyderabad

In the result, the appeal of Revenue in ITA

ITA 13/HYD/2021[2017-18]Status: DisposedITAT Hyderabad17 Oct 2022AY 2017-18

Bench: Before Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Shri P. Murali Mohan Rao, C.AFor Respondent: Shri M. Satish – CIT-DR
Section 143(3)Section 153CSection 234ASection 271(1)(c)

…es seized is submitted along with these submissions which clearly indicate the basis for issuing notice u/s 153C of the I.T Act. 3.The case-law relied by the Ld.CIT(Appeal) and the assessee is Sinhghad Technical Education Society Vs. CIT-III, Pune reported in 397 ITR 344 (SC)/ [2017]. In this regard, it is submitted that the above decision of the Hon'ble Supreme Court was with regard to assessments made u/s 153C for A.Ys 2000-2001 to 2005-06. The Judgment pertains to pre amended Section 153C. However, there is an amendment to Section 153C w.e.f 1-10-2014 which reads as under: ITA Nos.34 to 36/Hyd/2021 [(1)] [Not…