CIT v. St. Francis Clay Decor Tiles

385 ITR 624High Court2016#1002 most cited

What is CIT v. St. Francis Clay Decor Tiles authority for?

A statement recorded under Section 132(4) during a search operation constitutes incriminating material and valuable evidence to dislodge earlier findings and make an assessment under Section 153A. Any material unearthed during search operations is also considered valuable evidence for invoking Section 153A.

108

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2017 to 2025.

Also referred to as

CIT v. St. Francis Clay Decor Tiles · Section 132(4) · Section 153A · incriminating material · search and seizure assessment · statement during search · undisclosed income · valuable evidence

Sections most often in play

Section 143(3)Section 153ASection 132Section 139Section 147Section 148Section 149Section 36(1)(va)
Read the full judgment

Issues it is cited on

section 132(1)section 132(4)section 153cincriminating materialundisclosed incomesection 153section 153asection 139section 132section 142assistant commissionersalary

Judgments citing CIT v. St. Francis Clay Decor Tiles

ACIT Central Circle 2 (1) Investigation Wing, Chennai vs. M/S G Tech Stone Ltd, Chennai

The appeal stand allowed for statistical purposes

ITA 580/CHNY/2018[2007-08]Status: DisposedITAT Chennai05 Apr 2022AY 2007-08

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri S. Sridhar (Advocate) – Ld. ARFor Respondent: Shri Clement Ramesh Kumar – Ld. CIT-DR
Section 143(3)Section 147Section 153ASection 36Section 40A(3)

…IT, Central Circle-l(l),Bangalore and the decision of the Hon'ble Delhi High court in 352 ITA 493Delhi in the case of M/s CIT Vs Anil Kumar Bhatia and the decision of Hon'ble Kerala High Court in the case of CIT, Thrissur Vs St. Francis Clay Decor Tiles(2016) 385 ITR 624 5.1. The Id. CIT(A) ought to have taken cognizance of the decision of the Hon'ble ITAT 'D' Bench, Chennai, in the case of M/s. K.I. (International) Ltd., wherein, the Id. CIT (A)- 18 in his order dated 09-01-2017 for the assessment years 2007-08 and 2008-09 allowed the appeal of the assessee by observing that no incriminating materials were found…

G-Tech Stone Ltd., Chennai vs. ACIT Corporate Circle 2(1), Chennai

The appeal stand allowed for statistical purposes

ITA 539/CHNY/2018[2013-14]Status: DisposedITAT Chennai05 Apr 2022AY 2013-14

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri S. Sridhar (Advocate) – Ld. ARFor Respondent: Shri Clement Ramesh Kumar – Ld. CIT-DR
Section 143(3)Section 147Section 153ASection 36Section 40A(3)

…IT, Central Circle-l(l),Bangalore and the decision of the Hon'ble Delhi High court in 352 ITA 493Delhi in the case of M/s CIT Vs Anil Kumar Bhatia and the decision of Hon'ble Kerala High Court in the case of CIT, Thrissur Vs St. Francis Clay Decor Tiles(2016) 385 ITR 624 5.1. The Id. CIT(A) ought to have taken cognizance of the decision of the Hon'ble ITAT 'D' Bench, Chennai, in the case of M/s. K.I. (International) Ltd., wherein, the Id. CIT (A)- 18 in his order dated 09-01-2017 for the assessment years 2007-08 and 2008-09 allowed the appeal of the assessee by observing that no incriminating materials were found…

G-Tech Stone Ltd., Chennai vs. ACIT Corporate Circle 2(1), Chennai

The appeal stand allowed for statistical purposes

ITA 538/CHNY/2018[2012-13]Status: DisposedITAT Chennai05 Apr 2022AY 2012-13

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri S. Sridhar (Advocate) – Ld. ARFor Respondent: Shri Clement Ramesh Kumar – Ld. CIT-DR
Section 143(3)Section 147Section 153ASection 36Section 40A(3)

…IT, Central Circle-l(l),Bangalore and the decision of the Hon'ble Delhi High court in 352 ITA 493Delhi in the case of M/s CIT Vs Anil Kumar Bhatia and the decision of Hon'ble Kerala High Court in the case of CIT, Thrissur Vs St. Francis Clay Decor Tiles(2016) 385 ITR 624 5.1. The Id. CIT(A) ought to have taken cognizance of the decision of the Hon'ble ITAT 'D' Bench, Chennai, in the case of M/s. K.I. (International) Ltd., wherein, the Id. CIT (A)- 18 in his order dated 09-01-2017 for the assessment years 2007-08 and 2008-09 allowed the appeal of the assessee by observing that no incriminating materials were found…

G-Tech Stone Ltd., Chennai vs. ACIT Corporate Circle 2(1), Chennai

The appeal stand allowed for statistical purposes

ITA 537/CHNY/2018[2011-12]Status: DisposedITAT Chennai05 Apr 2022AY 2011-12

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri S. Sridhar (Advocate) – Ld. ARFor Respondent: Shri Clement Ramesh Kumar – Ld. CIT-DR
Section 143(3)Section 147Section 153ASection 36Section 40A(3)

…IT, Central Circle-l(l),Bangalore and the decision of the Hon'ble Delhi High court in 352 ITA 493Delhi in the case of M/s CIT Vs Anil Kumar Bhatia and the decision of Hon'ble Kerala High Court in the case of CIT, Thrissur Vs St. Francis Clay Decor Tiles(2016) 385 ITR 624 5.1. The Id. CIT(A) ought to have taken cognizance of the decision of the Hon'ble ITAT 'D' Bench, Chennai, in the case of M/s. K.I. (International) Ltd., wherein, the Id. CIT (A)- 18 in his order dated 09-01-2017 for the assessment years 2007-08 and 2008-09 allowed the appeal of the assessee by observing that no incriminating materials were found…

G-Tech Stone Ltd., Chennai vs. ACIT Corporate Circle 2(1), Chennai

The appeal stand allowed for statistical purposes

ITA 3053/CHNY/2017[2008-09]Status: DisposedITAT Chennai05 Apr 2022AY 2008-09

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri S. Sridhar (Advocate) – Ld. ARFor Respondent: Shri Clement Ramesh Kumar – Ld. CIT-DR
Section 143(3)Section 147Section 153ASection 36Section 40A(3)

…IT, Central Circle-l(l),Bangalore and the decision of the Hon'ble Delhi High court in 352 ITA 493Delhi in the case of M/s CIT Vs Anil Kumar Bhatia and the decision of Hon'ble Kerala High Court in the case of CIT, Thrissur Vs St. Francis Clay Decor Tiles(2016) 385 ITR 624 5.1. The Id. CIT(A) ought to have taken cognizance of the decision of the Hon'ble ITAT 'D' Bench, Chennai, in the case of M/s. K.I. (International) Ltd., wherein, the Id. CIT (A)- 18 in his order dated 09-01-2017 for the assessment years 2007-08 and 2008-09 allowed the appeal of the assessee by observing that no incriminating materials were found…

Nimbus Projects Ltd., New Delhi vs. DCIT, CC-2, Noida

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

ITA 929/DEL/2021[2014-15]Status: DisposedITAT Delhi12 Jan 2022AY 2014-15

Bench: Sh. Amit Shukladr. B. R. R. Kumar(Through Video Conferencing) Ita No. 925/Del/2021 : Asstt. Year : 2010-11 Ita No. 926/Del/2021 : Asstt. Year : 2011-12 Ita No. 927/Del/2021 : Asstt. Year : 2012-13 Ita No. 928/Del/2021 : Asstt. Year : 2013-14 Ita No. 929/Del/2021 : Asstt. Year : 2014-15 Nimbus Project Ltd., Vs Dcit, 1001-1006, Narain Manzil, 23, Central Circle-2, Barakhamba Road, New Delhi-110001 Noida (Appellant) (Respondent) Pan No. Aaacn0116H Ita No. 923/Del/2021 : Asstt. Year : 2012-13 Nimbus Multi Commodity Brokers Pvt. Vs Dcit, Ltd. (Formerly Nimbus Multi Commodity Central Circle-2, Brokers Ltd.), 1001-1006, Narain Noida Manzil, 23, Barakhamba Road, New Delhi-110001 (Appellant) (Respondent) Pan No. Aaacn2195G Ita No. 924/Del/2021 : Asstt. Year : 2012-13 Bipin Agarwal, Vs Dcit, 1001-1006, Narain Manzil, 23, Central Circle-2, Barakhamba Road, New Delhi-110001 Noida (Appellant) (Respondent) Pan No. Aewpa2901C Assessee By : Sh. Rajiv Khandelwal, Ca Revenue By : Ms. Deepshikha Sharma, Cit Dr Date Of Hearing: 11.11.2021 Date Of Pronouncement: 12.01.2022

For Appellant: Sh. Rajiv Khandelwal, CAFor Respondent: Ms. Deepshikha Sharma, CIT DR
Section 132Section 153Section 153ASection 153DSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI Before Sh. Amit Shukla, Judicial Member Dr. B. R. R. Kumar, Accountant Member (Through Video Conferencing) ITA No. 925/Del/2021 : Asstt. Year : 2010-11 ITA No. 926/Del/2021 : Asstt. Year : 2011-12 ITA No. 927/Del/2021 : Asstt. Year : 2012-13 ITA No. 928/Del/2021 : Asstt. Year : 2013-14 ITA No. 929/Del/2021 : Asstt. Year : 2014-15 Nimbus Project Ltd., Vs DCIT, 1001-1006, Narain Manzil, 23, Central Circle-2, Barakhamba Road, New Delhi-110001 Noida (APPELLANT) (RESPONDENT) PAN No. AAACN0116H ITA No. 923/Del/2021 : Asstt. Year : 2012-13 Nimbus Mult…

Nimbus Projects Ltd., New Delhi vs. DCIT, CC-2, Noida

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

ITA 928/DEL/2021[2013-14]Status: DisposedITAT Delhi12 Jan 2022AY 2013-14

Bench: Sh. Amit Shukladr. B. R. R. Kumar(Through Video Conferencing) Ita No. 925/Del/2021 : Asstt. Year : 2010-11 Ita No. 926/Del/2021 : Asstt. Year : 2011-12 Ita No. 927/Del/2021 : Asstt. Year : 2012-13 Ita No. 928/Del/2021 : Asstt. Year : 2013-14 Ita No. 929/Del/2021 : Asstt. Year : 2014-15 Nimbus Project Ltd., Vs Dcit, 1001-1006, Narain Manzil, 23, Central Circle-2, Barakhamba Road, New Delhi-110001 Noida (Appellant) (Respondent) Pan No. Aaacn0116H Ita No. 923/Del/2021 : Asstt. Year : 2012-13 Nimbus Multi Commodity Brokers Pvt. Vs Dcit, Ltd. (Formerly Nimbus Multi Commodity Central Circle-2, Brokers Ltd.), 1001-1006, Narain Noida Manzil, 23, Barakhamba Road, New Delhi-110001 (Appellant) (Respondent) Pan No. Aaacn2195G Ita No. 924/Del/2021 : Asstt. Year : 2012-13 Bipin Agarwal, Vs Dcit, 1001-1006, Narain Manzil, 23, Central Circle-2, Barakhamba Road, New Delhi-110001 Noida (Appellant) (Respondent) Pan No. Aewpa2901C Assessee By : Sh. Rajiv Khandelwal, Ca Revenue By : Ms. Deepshikha Sharma, Cit Dr Date Of Hearing: 11.11.2021 Date Of Pronouncement: 12.01.2022

For Appellant: Sh. Rajiv Khandelwal, CAFor Respondent: Ms. Deepshikha Sharma, CIT DR
Section 132Section 153Section 153ASection 153DSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI Before Sh. Amit Shukla, Judicial Member Dr. B. R. R. Kumar, Accountant Member (Through Video Conferencing) ITA No. 925/Del/2021 : Asstt. Year : 2010-11 ITA No. 926/Del/2021 : Asstt. Year : 2011-12 ITA No. 927/Del/2021 : Asstt. Year : 2012-13 ITA No. 928/Del/2021 : Asstt. Year : 2013-14 ITA No. 929/Del/2021 : Asstt. Year : 2014-15 Nimbus Project Ltd., Vs DCIT, 1001-1006, Narain Manzil, 23, Central Circle-2, Barakhamba Road, New Delhi-110001 Noida (APPELLANT) (RESPONDENT) PAN No. AAACN0116H ITA No. 923/Del/2021 : Asstt. Year : 2012-13 Nimbus Mult…

Nimbus Projects Ltd., New Delhi vs. DCIT, CC-2, Noida

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

ITA 927/DEL/2021[2012-13]Status: DisposedITAT Delhi12 Jan 2022AY 2012-13

Bench: Sh. Amit Shukladr. B. R. R. Kumar(Through Video Conferencing) Ita No. 925/Del/2021 : Asstt. Year : 2010-11 Ita No. 926/Del/2021 : Asstt. Year : 2011-12 Ita No. 927/Del/2021 : Asstt. Year : 2012-13 Ita No. 928/Del/2021 : Asstt. Year : 2013-14 Ita No. 929/Del/2021 : Asstt. Year : 2014-15 Nimbus Project Ltd., Vs Dcit, 1001-1006, Narain Manzil, 23, Central Circle-2, Barakhamba Road, New Delhi-110001 Noida (Appellant) (Respondent) Pan No. Aaacn0116H Ita No. 923/Del/2021 : Asstt. Year : 2012-13 Nimbus Multi Commodity Brokers Pvt. Vs Dcit, Ltd. (Formerly Nimbus Multi Commodity Central Circle-2, Brokers Ltd.), 1001-1006, Narain Noida Manzil, 23, Barakhamba Road, New Delhi-110001 (Appellant) (Respondent) Pan No. Aaacn2195G Ita No. 924/Del/2021 : Asstt. Year : 2012-13 Bipin Agarwal, Vs Dcit, 1001-1006, Narain Manzil, 23, Central Circle-2, Barakhamba Road, New Delhi-110001 Noida (Appellant) (Respondent) Pan No. Aewpa2901C Assessee By : Sh. Rajiv Khandelwal, Ca Revenue By : Ms. Deepshikha Sharma, Cit Dr Date Of Hearing: 11.11.2021 Date Of Pronouncement: 12.01.2022

For Appellant: Sh. Rajiv Khandelwal, CAFor Respondent: Ms. Deepshikha Sharma, CIT DR
Section 132Section 153Section 153ASection 153DSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI Before Sh. Amit Shukla, Judicial Member Dr. B. R. R. Kumar, Accountant Member (Through Video Conferencing) ITA No. 925/Del/2021 : Asstt. Year : 2010-11 ITA No. 926/Del/2021 : Asstt. Year : 2011-12 ITA No. 927/Del/2021 : Asstt. Year : 2012-13 ITA No. 928/Del/2021 : Asstt. Year : 2013-14 ITA No. 929/Del/2021 : Asstt. Year : 2014-15 Nimbus Project Ltd., Vs DCIT, 1001-1006, Narain Manzil, 23, Central Circle-2, Barakhamba Road, New Delhi-110001 Noida (APPELLANT) (RESPONDENT) PAN No. AAACN0116H ITA No. 923/Del/2021 : Asstt. Year : 2012-13 Nimbus Mult…

Nimbus Projects Ltd., New Delhi vs. DCIT, CC-2, Noida

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

ITA 926/DEL/2021[2011-12]Status: DisposedITAT Delhi12 Jan 2022AY 2011-12

Bench: Sh. Amit Shukladr. B. R. R. Kumar(Through Video Conferencing) Ita No. 925/Del/2021 : Asstt. Year : 2010-11 Ita No. 926/Del/2021 : Asstt. Year : 2011-12 Ita No. 927/Del/2021 : Asstt. Year : 2012-13 Ita No. 928/Del/2021 : Asstt. Year : 2013-14 Ita No. 929/Del/2021 : Asstt. Year : 2014-15 Nimbus Project Ltd., Vs Dcit, 1001-1006, Narain Manzil, 23, Central Circle-2, Barakhamba Road, New Delhi-110001 Noida (Appellant) (Respondent) Pan No. Aaacn0116H Ita No. 923/Del/2021 : Asstt. Year : 2012-13 Nimbus Multi Commodity Brokers Pvt. Vs Dcit, Ltd. (Formerly Nimbus Multi Commodity Central Circle-2, Brokers Ltd.), 1001-1006, Narain Noida Manzil, 23, Barakhamba Road, New Delhi-110001 (Appellant) (Respondent) Pan No. Aaacn2195G Ita No. 924/Del/2021 : Asstt. Year : 2012-13 Bipin Agarwal, Vs Dcit, 1001-1006, Narain Manzil, 23, Central Circle-2, Barakhamba Road, New Delhi-110001 Noida (Appellant) (Respondent) Pan No. Aewpa2901C Assessee By : Sh. Rajiv Khandelwal, Ca Revenue By : Ms. Deepshikha Sharma, Cit Dr Date Of Hearing: 11.11.2021 Date Of Pronouncement: 12.01.2022

For Appellant: Sh. Rajiv Khandelwal, CAFor Respondent: Ms. Deepshikha Sharma, CIT DR
Section 132Section 153Section 153ASection 153DSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI Before Sh. Amit Shukla, Judicial Member Dr. B. R. R. Kumar, Accountant Member (Through Video Conferencing) ITA No. 925/Del/2021 : Asstt. Year : 2010-11 ITA No. 926/Del/2021 : Asstt. Year : 2011-12 ITA No. 927/Del/2021 : Asstt. Year : 2012-13 ITA No. 928/Del/2021 : Asstt. Year : 2013-14 ITA No. 929/Del/2021 : Asstt. Year : 2014-15 Nimbus Project Ltd., Vs DCIT, 1001-1006, Narain Manzil, 23, Central Circle-2, Barakhamba Road, New Delhi-110001 Noida (APPELLANT) (RESPONDENT) PAN No. AAACN0116H ITA No. 923/Del/2021 : Asstt. Year : 2012-13 Nimbus Mult…

Nimbus Projects Ltd., New Delhi vs. DCIT, CC-2, Noida

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

ITA 925/DEL/2021[2010-11]Status: DisposedITAT Delhi12 Jan 2022AY 2010-11

Bench: Sh. Amit Shukladr. B. R. R. Kumar(Through Video Conferencing) Ita No. 925/Del/2021 : Asstt. Year : 2010-11 Ita No. 926/Del/2021 : Asstt. Year : 2011-12 Ita No. 927/Del/2021 : Asstt. Year : 2012-13 Ita No. 928/Del/2021 : Asstt. Year : 2013-14 Ita No. 929/Del/2021 : Asstt. Year : 2014-15 Nimbus Project Ltd., Vs Dcit, 1001-1006, Narain Manzil, 23, Central Circle-2, Barakhamba Road, New Delhi-110001 Noida (Appellant) (Respondent) Pan No. Aaacn0116H Ita No. 923/Del/2021 : Asstt. Year : 2012-13 Nimbus Multi Commodity Brokers Pvt. Vs Dcit, Ltd. (Formerly Nimbus Multi Commodity Central Circle-2, Brokers Ltd.), 1001-1006, Narain Noida Manzil, 23, Barakhamba Road, New Delhi-110001 (Appellant) (Respondent) Pan No. Aaacn2195G Ita No. 924/Del/2021 : Asstt. Year : 2012-13 Bipin Agarwal, Vs Dcit, 1001-1006, Narain Manzil, 23, Central Circle-2, Barakhamba Road, New Delhi-110001 Noida (Appellant) (Respondent) Pan No. Aewpa2901C Assessee By : Sh. Rajiv Khandelwal, Ca Revenue By : Ms. Deepshikha Sharma, Cit Dr Date Of Hearing: 11.11.2021 Date Of Pronouncement: 12.01.2022

For Appellant: Sh. Rajiv Khandelwal, CAFor Respondent: Ms. Deepshikha Sharma, CIT DR
Section 132Section 153Section 153ASection 153DSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI Before Sh. Amit Shukla, Judicial Member Dr. B. R. R. Kumar, Accountant Member (Through Video Conferencing) ITA No. 925/Del/2021 : Asstt. Year : 2010-11 ITA No. 926/Del/2021 : Asstt. Year : 2011-12 ITA No. 927/Del/2021 : Asstt. Year : 2012-13 ITA No. 928/Del/2021 : Asstt. Year : 2013-14 ITA No. 929/Del/2021 : Asstt. Year : 2014-15 Nimbus Project Ltd., Vs DCIT, 1001-1006, Narain Manzil, 23, Central Circle-2, Barakhamba Road, New Delhi-110001 Noida (APPELLANT) (RESPONDENT) PAN No. AAACN0116H ITA No. 923/Del/2021 : Asstt. Year : 2012-13 Nimbus Mult…

Bipin Agarwal, New Delhi vs. DCIT, CC-2, Noida

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

ITA 924/DEL/2021[2012-13]Status: DisposedITAT Delhi12 Jan 2022AY 2012-13

Bench: Sh. Amit Shukladr. B. R. R. Kumar(Through Video Conferencing) Ita No. 925/Del/2021 : Asstt. Year : 2010-11 Ita No. 926/Del/2021 : Asstt. Year : 2011-12 Ita No. 927/Del/2021 : Asstt. Year : 2012-13 Ita No. 928/Del/2021 : Asstt. Year : 2013-14 Ita No. 929/Del/2021 : Asstt. Year : 2014-15 Nimbus Project Ltd., Vs Dcit, 1001-1006, Narain Manzil, 23, Central Circle-2, Barakhamba Road, New Delhi-110001 Noida (Appellant) (Respondent) Pan No. Aaacn0116H Ita No. 923/Del/2021 : Asstt. Year : 2012-13 Nimbus Multi Commodity Brokers Pvt. Vs Dcit, Ltd. (Formerly Nimbus Multi Commodity Central Circle-2, Brokers Ltd.), 1001-1006, Narain Noida Manzil, 23, Barakhamba Road, New Delhi-110001 (Appellant) (Respondent) Pan No. Aaacn2195G Ita No. 924/Del/2021 : Asstt. Year : 2012-13 Bipin Agarwal, Vs Dcit, 1001-1006, Narain Manzil, 23, Central Circle-2, Barakhamba Road, New Delhi-110001 Noida (Appellant) (Respondent) Pan No. Aewpa2901C Assessee By : Sh. Rajiv Khandelwal, Ca Revenue By : Ms. Deepshikha Sharma, Cit Dr Date Of Hearing: 11.11.2021 Date Of Pronouncement: 12.01.2022

For Appellant: Sh. Rajiv Khandelwal, CAFor Respondent: Ms. Deepshikha Sharma, CIT DR
Section 132Section 153Section 153ASection 153DSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI Before Sh. Amit Shukla, Judicial Member Dr. B. R. R. Kumar, Accountant Member (Through Video Conferencing) ITA No. 925/Del/2021 : Asstt. Year : 2010-11 ITA No. 926/Del/2021 : Asstt. Year : 2011-12 ITA No. 927/Del/2021 : Asstt. Year : 2012-13 ITA No. 928/Del/2021 : Asstt. Year : 2013-14 ITA No. 929/Del/2021 : Asstt. Year : 2014-15 Nimbus Project Ltd., Vs DCIT, 1001-1006, Narain Manzil, 23, Central Circle-2, Barakhamba Road, New Delhi-110001 Noida (APPELLANT) (RESPONDENT) PAN No. AAACN0116H ITA No. 923/Del/2021 : Asstt. Year : 2012-13 Nimbus Mult…

Nimbus Multicommodity Brokers Pvt. Ltd.(Formerly Nimbus Multicommodity Brokers Ltd.), New Delhi vs. DCIT, CC-2, Noida

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

ITA 923/DEL/2021[2012-13]Status: DisposedITAT Delhi12 Jan 2022AY 2012-13

Bench: Sh. Amit Shukladr. B. R. R. Kumar(Through Video Conferencing) Ita No. 925/Del/2021 : Asstt. Year : 2010-11 Ita No. 926/Del/2021 : Asstt. Year : 2011-12 Ita No. 927/Del/2021 : Asstt. Year : 2012-13 Ita No. 928/Del/2021 : Asstt. Year : 2013-14 Ita No. 929/Del/2021 : Asstt. Year : 2014-15 Nimbus Project Ltd., Vs Dcit, 1001-1006, Narain Manzil, 23, Central Circle-2, Barakhamba Road, New Delhi-110001 Noida (Appellant) (Respondent) Pan No. Aaacn0116H Ita No. 923/Del/2021 : Asstt. Year : 2012-13 Nimbus Multi Commodity Brokers Pvt. Vs Dcit, Ltd. (Formerly Nimbus Multi Commodity Central Circle-2, Brokers Ltd.), 1001-1006, Narain Noida Manzil, 23, Barakhamba Road, New Delhi-110001 (Appellant) (Respondent) Pan No. Aaacn2195G Ita No. 924/Del/2021 : Asstt. Year : 2012-13 Bipin Agarwal, Vs Dcit, 1001-1006, Narain Manzil, 23, Central Circle-2, Barakhamba Road, New Delhi-110001 Noida (Appellant) (Respondent) Pan No. Aewpa2901C Assessee By : Sh. Rajiv Khandelwal, Ca Revenue By : Ms. Deepshikha Sharma, Cit Dr Date Of Hearing: 11.11.2021 Date Of Pronouncement: 12.01.2022

For Appellant: Sh. Rajiv Khandelwal, CAFor Respondent: Ms. Deepshikha Sharma, CIT DR
Section 132Section 153Section 153ASection 153DSection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI Before Sh. Amit Shukla, Judicial Member Dr. B. R. R. Kumar, Accountant Member (Through Video Conferencing) ITA No. 925/Del/2021 : Asstt. Year : 2010-11 ITA No. 926/Del/2021 : Asstt. Year : 2011-12 ITA No. 927/Del/2021 : Asstt. Year : 2012-13 ITA No. 928/Del/2021 : Asstt. Year : 2013-14 ITA No. 929/Del/2021 : Asstt. Year : 2014-15 Nimbus Project Ltd., Vs DCIT, 1001-1006, Narain Manzil, 23, Central Circle-2, Barakhamba Road, New Delhi-110001 Noida (APPELLANT) (RESPONDENT) PAN No. AAACN0116H ITA No. 923/Del/2021 : Asstt. Year : 2012-13 Nimbus Mult…

Indogreen International, New Delhi vs. DCIT, Central Circle, Noida

In the result, the appeal of the assessee is allowed

ITA 926/DEL/2019[2012-13]Status: DisposedITAT Delhi15 Oct 2020AY 2012-13

Bench: Sh. Amit Shukladr. B. R. R. Kumar(E-Court Module) Ita No. 926/Del/2019 : Asstt. Year : 2012-13 Indogreen International, Vs Dcit, C/O M/S Rra Taxindia, D-28, Central Circle, South Extension, Part-I, Noida-201301 New Delhi-110049 (Appellant) (Respondent) Pan No. Aacfi4218C Assessee By : Sh. Neel Kanth Khandelwal, Adv. Revenue By : Ms. Sunita Singh, Cit Dr Date Of Hearing: 02.09.2020 Date Of Pronouncement: 15.10.2020

For Appellant: Sh. Neel Kanth Khandelwal, AdvFor Respondent: Ms. Sunita Singh, CIT DR
Section 132Section 143(2)Section 153ASection 153DSection 68

…6. On the other hand, the revenue relied on the following cases laws:  CIT Vs Raj Kumar Arora (2014) 367 ITR 517 (All.) 4 Indogreen International  CIT Vs Kesarwani Narda Bhandar Sahson Alld. ITA No. 270 of 2014 (All.)  CIT Vs St. Francis Clay Décor Tiles 385 ITR 624 (Ker.)  CIT Vs Anil Kumar Bhatia 352 ITR 493 (Del.)  Filatex India Ltd. Vs CIT 49 taxmann.com 465 (Del.) 7. We have considered the issue of validity of addition in the absence of incriminating material. As per the judgment of the Hon’ble Jurisdictional High Court of Delhi in the case of CIT Vs. Kabul Chawla 61 Taxman 412 wherein it was held th…

Shri Surya Kant Jaipuria, New Delhi vs. ACIT, New Delhi

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

ITA 2586/DEL/2016[2007-08]Status: DisposedITAT Delhi01 Jul 2019AY 2007-08

Bench: Sh. R. K. Panda & Sh. Kuldip Singhita No. 2586/Del/2016 : Asstt. Year: 2007-08 Sh. Surya Kant Jaipuria, Vs Asstt. Commissioner Of Income S-25, Green Park Main Market, Tax, Central Circle-7, New Delhi-110016 New Delhi (Appellant) (Respondent) Pan No. Aaipj6008K Assessee By : Sh. P. C. Yadav, Adv. Revenue By : Smt. Pramita M. Biswas, Cit Dr Date Of Hearing :01.04.2019 Date Of Pronouncement : 01.07.2019 Order Per R. K. Panda:

For Appellant: Sh. P. C. Yadav, AdvFor Respondent: Smt. Pramita M. Biswas, CIT DR
Section 132Section 153A

…as power to reassess returns of assessee not only for undisclosed income found during search operation but also with regard to material available at time of original assessment. She also relied on the following decisions: " CIT Vs St. Francis Clay Décor Tiles 385 ITR 624 " Smt. Dayawanti Vs CIT (2017) 390 ITR 496 " CIT Anil Kumar Bhatia 352 ITR 493 " Filatex India Ltd. Vs CIT 49 taxmann.com 465 11 Surya Kant Jaipuria 18. We have considered the rival arguments made by both the sides, perused the orders of the authorities below and the paper book filed on behalf of the assessee. We have also considered the variou…

DCIT, CC-4(1), Kolkata vs. M/S Maan Steel & Power Ltd., Kolkata

In the result this appeal of the revenue is dismissed

ITA 1192/KOL/2017[2011-12]Status: DisposedITAT Kolkata06 Feb 2019AY 2011-12

Bench: Sri J. Sudhakar Reddy & Sri A. T. Varkey)

Section 132Section 153ASection 250

…the Act. Further reliance was placed on the judgment of the Hon’ble Kerala High Court in the case of E.N. Gopakumar v. Commissioner of Income-tax (Central) [2016] 75 taxmann.com 215 (Kerala) and the judgment in the case of CIT vs. St. Francis Clay Decor Tiles 385 ITR 624 (Ker) for the proposition that no incriminating material is necessary for making an addition in an assessment u/s 153A r.w.s. 143(3) of the Act. 7. The ld. Counsel for the assessee, on the other hand, opposed the contentions of the ld. D/R and argued that the issue in question is covered in favour of the assessee by a catena of judgments of the…

Hydroair Tectonics (Pcd) Ltd, Navi Mumbai vs. DCIT Cen Cir 2(1), Mumbai

ITA 3949/MUM/2017[2005-06]Status: DisposedITAT Mumbai30 Jan 2019AY 2005-06

Bench: Shri Joginder Singh () & Shri G Manjunatha ()

Section 132Section 132(4)

…357 of 2014 CIT vs. Hyderabad House Pvt. Ltd. - ITA No. 266 of 2013 CIT vs. M/s. Sree Lalitha Constructions - ITA No. 368 of 2014 CIT vs. Lancy Constructions 66 taxmann.com 264 E.N. Gopakumar vs. CIT 75 taxmann.com 215 CIT vs. St. Franscis Clay Decor Tiles 385 ITR 624 CIT vs. Raj Kumar Arora 367 ITR 517 CIT vs. Kesarwani Zarda Bhandar Sahson - ITA No. 270 of 2014 Canara Housing Development Co. vs. DCIT 49 taxmann.com 98 Dayawanti vs. CIT 390 ITR 496 CIT vs. Anil Kumar Bhatia 352 ITR 493 1.8 In view of the fact that majority of the High Courts have taken a view favouring the assessee on the issue under cons…

Rajkumari Singh, Navi Mumbai vs. DCIT Cen Cir 8, Mumbai

ITA 946/MUM/2016[2005-06]Status: DisposedITAT Mumbai30 Jan 2019AY 2005-06

Bench: Shri Joginder Singh () & Shri G Manjunatha ()

Section 132Section 132(4)

…357 of 2014 CIT vs. Hyderabad House Pvt. Ltd. - ITA No. 266 of 2013 CIT vs. M/s. Sree Lalitha Constructions - ITA No. 368 of 2014 CIT vs. Lancy Constructions 66 taxmann.com 264 E.N. Gopakumar vs. CIT 75 taxmann.com 215 CIT vs. St. Franscis Clay Decor Tiles 385 ITR 624 CIT vs. Raj Kumar Arora 367 ITR 517 CIT vs. Kesarwani Zarda Bhandar Sahson - ITA No. 270 of 2014 Canara Housing Development Co. vs. DCIT 49 taxmann.com 98 Dayawanti vs. CIT 390 ITR 496 CIT vs. Anil Kumar Bhatia 352 ITR 493 1.8 In view of the fact that majority of the High Courts have taken a view favouring the assessee on the issue under cons…

ACIT Central Circle 2 (2), Chennai vs. M/S Jubilee Plot & Housing Private Limited, Chennai

In the result, all the appeals of the Revenue in 1445, 1446,

ITA 1452/CHNY/2018[2015-16]Status: DisposedITAT Chennai24 Dec 2018AY 2015-16

Bench: Shri George Mathan & Shri A.Mohan Alankamony

For Appellant: Mr.S.Bharath,CIT,D.RFor Respondent: Mr.K.M.Mohandass,C.A
Section 143(3)Section 153A

…the provisions of the Act, in accordance with the legal mandate under section 153A of the l.T. Act, 1961. 2.3. The Id. CIT(A) erred in not following the decision of Hon’ble Kerala High Court in the case of CIT, Thrissur Vs St. Francis Clay Decor Tiles (2016) 385 ITR 624 and the decision of the Hon’ble Karnataka High court in ITA No. 38/2014 dated 25.07.2014 in the ITA Nos.1445 to 1452 /chny/2018 :- 4 -: case of M/s Canara Housing Development Company vs DCIT, Central Circle-1(1),Bangalore.” 5. The appeal of Revenue was originally posted for hearing on 11.12.2018. The same had been adjourned to 13.12.2018 at th…

ACIT Central Circle 2 (2), Chennai vs. M/S Jubilee Plot & Housing Private Limited, Chennai

In the result, all the appeals of the Revenue in 1445, 1446,

ITA 1451/CHNY/2018[2014-15]Status: DisposedITAT Chennai24 Dec 2018AY 2014-15

Bench: Shri George Mathan & Shri A.Mohan Alankamony

For Appellant: Mr.S.Bharath,CIT,D.RFor Respondent: Mr.K.M.Mohandass,C.A
Section 143(3)Section 153A

…the provisions of the Act, in accordance with the legal mandate under section 153A of the l.T. Act, 1961. 2.3. The Id. CIT(A) erred in not following the decision of Hon’ble Kerala High Court in the case of CIT, Thrissur Vs St. Francis Clay Decor Tiles (2016) 385 ITR 624 and the decision of the Hon’ble Karnataka High court in ITA No. 38/2014 dated 25.07.2014 in the ITA Nos.1445 to 1452 /chny/2018 :- 4 -: case of M/s Canara Housing Development Company vs DCIT, Central Circle-1(1),Bangalore.” 5. The appeal of Revenue was originally posted for hearing on 11.12.2018. The same had been adjourned to 13.12.2018 at th…

ACIT Central Circle 2 (2), Chennai vs. M/S Jubilee Plot & Housing Private Limited, Chennai

In the result, all the appeals of the Revenue in 1445, 1446,

ITA 1450/CHNY/2018[2013-14]Status: DisposedITAT Chennai24 Dec 2018AY 2013-14

Bench: Shri George Mathan & Shri A.Mohan Alankamony

For Appellant: Mr.S.Bharath,CIT,D.RFor Respondent: Mr.K.M.Mohandass,C.A
Section 143(3)Section 153A

…the provisions of the Act, in accordance with the legal mandate under section 153A of the l.T. Act, 1961. 2.3. The Id. CIT(A) erred in not following the decision of Hon’ble Kerala High Court in the case of CIT, Thrissur Vs St. Francis Clay Decor Tiles (2016) 385 ITR 624 and the decision of the Hon’ble Karnataka High court in ITA No. 38/2014 dated 25.07.2014 in the ITA Nos.1445 to 1452 /chny/2018 :- 4 -: case of M/s Canara Housing Development Company vs DCIT, Central Circle-1(1),Bangalore.” 5. The appeal of Revenue was originally posted for hearing on 11.12.2018. The same had been adjourned to 13.12.2018 at th…