CIV v. Vasudev Construction

35 Taxmann.com 296High Court2013#3689 most cited

What is CIV v. Vasudev Construction authority for?

The Assessing Officer cannot tax amounts based solely on a DVO's report without additional material indicating undervaluation, especially in block assessment proceedings.

32

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2025.

Also referred to as

CIT v. Vasudev Construction · Section 69B · Section 142A · DVO report · undervaluation · block assessment · undisclosed investments · land and building investment

Issues it is cited on

section 142asection 150surrender of incomemat creditsection 158bdaccumulated profitssection 158bbsection 80icsection 35adshell companysection 142(2a)section 2(22)

Judgments citing CIV v. Vasudev Construction

Sh. Saranjit Singh, Patiala vs. ACIT, Central Circle -2, Chandigarh

In the result, the appeals of the assessees stand allowed

ITA 384/CHANDI/2022[2011-12]Status: DisposedITAT Chandigarh12 Aug 2024AY 2011-12

Bench: Shri Sanjay Garg & Shri Krinwant Sahayआयकर अपील सं./ Ita Nos. 381 & 382/Chd/2022 "नधा"रण वष" / Assessment Years: 2009-10 & 2011-12 Shamsher Singh, Vs. The Acit बनाम Central Circle-2, 11-A, Gen Chanda Singh Chandigarh Colony, Patiala 147001 "थायी लेखा सं./Pan No: Ahjps3586P अपीलाथ"/ Appellant ""यथ"/ Repsondent & आयकर अपील सं./ Ita Nos. 383 & 384/Chd/2023 "नधा"रण वष" / Assessment Years: 2009-10 & 2011-12 Vs. The Acit Saranjit Singh, बनाम Centralcircle-2, 11-A, Gen Chanda Chandigarh Singh Colony, Patiala 147001 "थायी लेखा सं./Pan No: Amwps9575J अपीलाथ"/ Appellant ""यथ"/ Repsondent ( Hybrid Hearing )

For Appellant: Shri Rohit Kapoor, CA and Shri Vir Sain Aggarwal, CAFor Respondent: Smt. Kusum Bansal, CIT DR
Section 132Section 153ASection 250

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL CHANDIGARH BENCH, ‘B’, CHANDIGARH BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER & SHRI KRINWANT SAHAY, ACCOUNTANT MEMBER आयकर अपील सं./ ITA Nos. 381 & 382/CHD/2022 "नधा"रण वष" / Assessment Years: 2009-10 & 2011-12 Shamsher Singh, Vs. The ACIT बनाम Central Circle-2, 11-A, Gen Chanda Singh Chandigarh Colony, Patiala 147001 "थायी लेखा सं./PAN No: AHJPS3586P अपीलाथ"/ APPELLANT ""यथ"/ REPSONDENT and आयकर अपील सं./ ITA Nos. 383 & 384/CHD/2023 "नधा"रण वष" / Assessment Years: 2009-10 & 2011-12 Vs. The ACIT Saranjit Singh, बनाम CentralCircle…

Sh. Saranjit Singh, Patiala vs. ACIT, Central Circle -2, Chandigarh

In the result, the appeals of the assessees stand allowed

ITA 383/CHANDI/2022[2009-10]Status: DisposedITAT Chandigarh12 Aug 2024AY 2009-10

Bench: Shri Sanjay Garg & Shri Krinwant Sahayआयकर अपील सं./ Ita Nos. 381 & 382/Chd/2022 "नधा"रण वष" / Assessment Years: 2009-10 & 2011-12 Shamsher Singh, Vs. The Acit बनाम Central Circle-2, 11-A, Gen Chanda Singh Chandigarh Colony, Patiala 147001 "थायी लेखा सं./Pan No: Ahjps3586P अपीलाथ"/ Appellant ""यथ"/ Repsondent & आयकर अपील सं./ Ita Nos. 383 & 384/Chd/2023 "नधा"रण वष" / Assessment Years: 2009-10 & 2011-12 Vs. The Acit Saranjit Singh, बनाम Centralcircle-2, 11-A, Gen Chanda Chandigarh Singh Colony, Patiala 147001 "थायी लेखा सं./Pan No: Amwps9575J अपीलाथ"/ Appellant ""यथ"/ Repsondent ( Hybrid Hearing )

For Appellant: Shri Rohit Kapoor, CA and Shri Vir Sain Aggarwal, CAFor Respondent: Smt. Kusum Bansal, CIT DR
Section 132Section 153ASection 250

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL CHANDIGARH BENCH, ‘B’, CHANDIGARH BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER & SHRI KRINWANT SAHAY, ACCOUNTANT MEMBER आयकर अपील सं./ ITA Nos. 381 & 382/CHD/2022 "नधा"रण वष" / Assessment Years: 2009-10 & 2011-12 Shamsher Singh, Vs. The ACIT बनाम Central Circle-2, 11-A, Gen Chanda Singh Chandigarh Colony, Patiala 147001 "थायी लेखा सं./PAN No: AHJPS3586P अपीलाथ"/ APPELLANT ""यथ"/ REPSONDENT and आयकर अपील सं./ ITA Nos. 383 & 384/CHD/2023 "नधा"रण वष" / Assessment Years: 2009-10 & 2011-12 Vs. The ACIT Saranjit Singh, बनाम CentralCircle…

Sh. Shamsher Singh, Patiala vs. ACIT, Central Circle-2, Chandigarh

In the result, the appeals of the assessees stand allowed

ITA 382/CHANDI/2022[2011-12]Status: DisposedITAT Chandigarh12 Aug 2024AY 2011-12

Bench: Shri Sanjay Garg & Shri Krinwant Sahayआयकर अपील सं./ Ita Nos. 381 & 382/Chd/2022 "नधा"रण वष" / Assessment Years: 2009-10 & 2011-12 Shamsher Singh, Vs. The Acit बनाम Central Circle-2, 11-A, Gen Chanda Singh Chandigarh Colony, Patiala 147001 "थायी लेखा सं./Pan No: Ahjps3586P अपीलाथ"/ Appellant ""यथ"/ Repsondent & आयकर अपील सं./ Ita Nos. 383 & 384/Chd/2023 "नधा"रण वष" / Assessment Years: 2009-10 & 2011-12 Vs. The Acit Saranjit Singh, बनाम Centralcircle-2, 11-A, Gen Chanda Chandigarh Singh Colony, Patiala 147001 "थायी लेखा सं./Pan No: Amwps9575J अपीलाथ"/ Appellant ""यथ"/ Repsondent ( Hybrid Hearing )

For Appellant: Shri Rohit Kapoor, CA and Shri Vir Sain Aggarwal, CAFor Respondent: Smt. Kusum Bansal, CIT DR
Section 132Section 153ASection 250

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL CHANDIGARH BENCH, ‘B’, CHANDIGARH BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER & SHRI KRINWANT SAHAY, ACCOUNTANT MEMBER आयकर अपील सं./ ITA Nos. 381 & 382/CHD/2022 "नधा"रण वष" / Assessment Years: 2009-10 & 2011-12 Shamsher Singh, Vs. The ACIT बनाम Central Circle-2, 11-A, Gen Chanda Singh Chandigarh Colony, Patiala 147001 "थायी लेखा सं./PAN No: AHJPS3586P अपीलाथ"/ APPELLANT ""यथ"/ REPSONDENT and आयकर अपील सं./ ITA Nos. 383 & 384/CHD/2023 "नधा"रण वष" / Assessment Years: 2009-10 & 2011-12 Vs. The ACIT Saranjit Singh, बनाम CentralCircle…

Sh. Shamsher Singh, Patiala vs. ACIT, Central Circle-2, Chandigarh

In the result, the appeals of the assessees stand allowed

ITA 381/CHANDI/2022[2009-10]Status: DisposedITAT Chandigarh12 Aug 2024AY 2009-10

Bench: Shri Sanjay Garg & Shri Krinwant Sahayआयकर अपील सं./ Ita Nos. 381 & 382/Chd/2022 "नधा"रण वष" / Assessment Years: 2009-10 & 2011-12 Shamsher Singh, Vs. The Acit बनाम Central Circle-2, 11-A, Gen Chanda Singh Chandigarh Colony, Patiala 147001 "थायी लेखा सं./Pan No: Ahjps3586P अपीलाथ"/ Appellant ""यथ"/ Repsondent & आयकर अपील सं./ Ita Nos. 383 & 384/Chd/2023 "नधा"रण वष" / Assessment Years: 2009-10 & 2011-12 Vs. The Acit Saranjit Singh, बनाम Centralcircle-2, 11-A, Gen Chanda Chandigarh Singh Colony, Patiala 147001 "थायी लेखा सं./Pan No: Amwps9575J अपीलाथ"/ Appellant ""यथ"/ Repsondent ( Hybrid Hearing )

For Appellant: Shri Rohit Kapoor, CA and Shri Vir Sain Aggarwal, CAFor Respondent: Smt. Kusum Bansal, CIT DR
Section 132Section 153ASection 250

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL CHANDIGARH BENCH, ‘B’, CHANDIGARH BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER & SHRI KRINWANT SAHAY, ACCOUNTANT MEMBER आयकर अपील सं./ ITA Nos. 381 & 382/CHD/2022 "नधा"रण वष" / Assessment Years: 2009-10 & 2011-12 Shamsher Singh, Vs. The ACIT बनाम Central Circle-2, 11-A, Gen Chanda Singh Chandigarh Colony, Patiala 147001 "थायी लेखा सं./PAN No: AHJPS3586P अपीलाथ"/ APPELLANT ""यथ"/ REPSONDENT and आयकर अपील सं./ ITA Nos. 383 & 384/CHD/2023 "नधा"रण वष" / Assessment Years: 2009-10 & 2011-12 Vs. The ACIT Saranjit Singh, बनाम CentralCircle…

Khanna Infrabuild Private Limited 2000-1A, Sukhdev Nagar Ferozepur Road, Ludhiana vs. The Deputy Commissioner of Income Tax Central Circle-2 Ludhiana, Ludhiana

In the result, the ground of appeal is allowed

ITA 679/CHANDI/2023[2019-2020]Status: DisposedITAT Chandigarh28 Jun 2024AY 2019-2020

Bench: SHRI. AAKASH DEEP JAIN (Vice President), SHRI. VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Shri Rohit Sharma, CIT, DR
Section 115BSection 145(3)Section 153ASection 35ASection 69

…आयकर अपीलीय अिधकरण,च"डीगढ़ "यायपीठ “ए” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH HEARING THROUGH: PHYSICAL MODE "ी आकाश दीप जैन, उपा"य" एवं "ी िव"म "सह यादव, लेखा सद"य BEFORE: SHRI. AAKASH DEEP JAIN, VP & SHRI. VIKRAM SINGH YADAV, AM आयकर अपील सं./ ITA Nos.663, 668 & 679/Chd/2023 िनधा"रण वष" / Assessment Years : 2017-18, 2018-19 & 2019-20 Khanna Infrabuild Private Limited बनाम The DCIT 2000/1A, Sukhdev Nagar, Ferozepur Central Circle-2, Ludhiana Road, Ludhiana "थायी लेखा सं./PAN NO: AAFCK0050Q अपीलाथ"/Appellant ""यथ"/Respondent िनधा"रती क" ओर से/Assessee by : Shri Sudhir Sehg…

Khanna Infrabuild Private Limited, Ludhiana vs. The Deputy Commissioner of Income Tax (Central Circle)-2, Ludhiana

In the result, the ground of appeal is allowed

ITA 668/CHANDI/2023[2018-2019]Status: DisposedITAT Chandigarh28 Jun 2024AY 2018-2019

Bench: SHRI. AAKASH DEEP JAIN (Vice President), SHRI. VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Shri Rohit Sharma, CIT, DR
Section 115BSection 145(3)Section 153ASection 35ASection 69

…आयकर अपीलीय अिधकरण,च"डीगढ़ "यायपीठ “ए” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH HEARING THROUGH: PHYSICAL MODE "ी आकाश दीप जैन, उपा"य" एवं "ी िव"म "सह यादव, लेखा सद"य BEFORE: SHRI. AAKASH DEEP JAIN, VP & SHRI. VIKRAM SINGH YADAV, AM आयकर अपील सं./ ITA Nos.663, 668 & 679/Chd/2023 िनधा"रण वष" / Assessment Years : 2017-18, 2018-19 & 2019-20 Khanna Infrabuild Private Limited बनाम The DCIT 2000/1A, Sukhdev Nagar, Ferozepur Central Circle-2, Ludhiana Road, Ludhiana "थायी लेखा सं./PAN NO: AAFCK0050Q अपीलाथ"/Appellant ""यथ"/Respondent िनधा"रती क" ओर से/Assessee by : Shri Sudhir Sehg…

Khanna Infrabuild Private Limited, Ludhiana vs. The Deputy Commissioner of Income Tax (Central Circle)-2 Ludhiana, Ludhiana

In the result, the ground of appeal is allowed

ITA 663/CHANDI/2023[2017-2018]Status: DisposedITAT Chandigarh28 Jun 2024AY 2017-2018

Bench: SHRI. AAKASH DEEP JAIN (Vice President), SHRI. VIKRAM SINGH YADAV (Accountant Member)

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Shri Rohit Sharma, CIT, DR
Section 115BSection 145(3)Section 153ASection 35ASection 69

…आयकर अपीलीय अिधकरण,च"डीगढ़ "यायपीठ “ए” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH HEARING THROUGH: PHYSICAL MODE "ी आकाश दीप जैन, उपा"य" एवं "ी िव"म "सह यादव, लेखा सद"य BEFORE: SHRI. AAKASH DEEP JAIN, VP & SHRI. VIKRAM SINGH YADAV, AM आयकर अपील सं./ ITA Nos.663, 668 & 679/Chd/2023 िनधा"रण वष" / Assessment Years : 2017-18, 2018-19 & 2019-20 Khanna Infrabuild Private Limited बनाम The DCIT 2000/1A, Sukhdev Nagar, Ferozepur Central Circle-2, Ludhiana Road, Ludhiana "थायी लेखा सं./PAN NO: AAFCK0050Q अपीलाथ"/Appellant ""यथ"/Respondent िनधा"रती क" ओर से/Assessee by : Shri Sudhir Sehg…

Shri Mukesh N. Desai, Surat vs. The Dy.CIT, Circle-2, Surat

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

ITA 2376/AHD/2014[2006-07]Status: DisposedITAT Surat30 Apr 2019AY 2006-07

Bench: Shri Ram Lal Negi & Shri O. P. Meena

Section 143Section 147Section 50C

…Mukesh N Desai v. DCIT-2, Surat /I.T.A. No. 2376/AHD/2014/A.Y: 2006-07 Page 1 of 21 IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI RAM LAL NEGI, JUDICIAL MEMBER AND SHRI O. P. MEENA, ACCOUNTANT MEMBER I.T.A. No.2376/AHD/2014: Assessment Year: 2006-07 Shri Mukesh N. Desai, Vs. Deputy Commissioner of Income- 2.4381, Chappra Street, Tax, Circle -2, Surat. Sangrampura, Surat - 395004. [PAN: AATDP 0728 R] Appellant Respondent Assessee by Shri Rasesh Shah, CA Revenue by Shri O. P. Singh CIT (D.R.) Date of hearing 29.03.2019 Date of pronouncement 30.04.2019 ORDER PER O. P. MEENA, AM 1. This app…

Harry Inder Dhaul, Mumbai vs. Addl CIT RG 12(2), Mumbai

In the result, the appeal is dismissed

ITA 3499/MUM/2016[2011-12]Status: DisposedITAT Mumbai09 May 2018AY 2011-12

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2011-12 Shri Harry Inder Dhaul Addl. Cit Range-12(2) 22, Rakhi Mahal, D.V. Aayakar Bhavan, M.K. Vs. Road, Road, New Marine Churchgate, Lines Mumbai-400020. Mumbai-400020. Pan No. Abapd1065B Appellant Respondent Assessee By : Mr. S.C. Tiwari, Ar Revenue By : Ms. Pooja Swaroop, Dr Date Of Hearing : 13/02/2018 Date Of Pronouncement : 09/05/2018

For Appellant: Mr. S.C. Tiwari, ARFor Respondent: Ms. Pooja Swaroop, DR
Section 143(3)Section 52(2)(vii)Section 56Section 56(2)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F” MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2011-12 Shri Harry Inder Dhaul Addl. CIT Range-12(2) 22, Rakhi Mahal, D.V. Aayakar Bhavan, M.K. Vs. Road, Road, New Marine Churchgate, Lines Mumbai-400020. Mumbai-400020. PAN No. ABAPD1065B Appellant Respondent Assessee by : Mr. S.C. Tiwari, AR Revenue by : Ms. Pooja Swaroop, DR Date of Hearing : 13/02/2018 Date of pronouncement : 09/05/2018 ORDER PER N.K. PRADHAN, AM This is an appeal filed by the assessee. The relevant assessment year is 2011-12.…

DCIT, Jaipur vs. Advent Infraprojects Pvt. Ltd., Jaipur

In the result, the appeal filed by the Revenue is allowed for statistical purposes

ITA 333/JPR/2017[2015-16]Status: DisposedITAT Jaipur15 Nov 2017AY 2015-16

Bench: Or During The Hearing Of This Appeal.” 2. There Was A Search U/S 132 Of The Act On 17.12.2014 In The Case

For Appellant: Shri D.C. Agrawal (Adv.)For Respondent: Shri Vrindera Mehta (CIT)
Section 132Section 50DSection 69B

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh Hkkxpan] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI BHAGCHAND, AM vk;dj vihy la-@ITA No. 333/JP/2017 fu/kZkj.k o"kZ@Assessment Year : 2015-16 cuke The DCIT, M/s Advent Infraprojects Pvt. Ltd., Vs. Central Circle-3, 424-425, Ganpati Plaza, M.I. Road, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AADCA2327C vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri D.C. Agrawal (Adv.) jktLo dh vksj ls@ Revenue by : Shri Vrindera…

Shri Raj Kumar Mittal, Firozabad vs. DCIT Central Circle, Agra

In the result, all the appeals of the assessee are allowed

ITA 47/AGR/2017[2008-09]Status: DisposedITAT Agra29 Sept 2017AY 2008-09

Bench: Shri A.D. Jain & Dr. Mitha Lal Meena

Section 132(1)Section 142Section 142ASection 153ASection 153BSection 153C

…Assessing Officer could not tax said amounts merely based upon DVO's report in absence of any material pointing to undervaluation in block assessment proceedings Held, yes. The Counsel also relied on the case of ‘CIT-I Vs. Berry 6.3 Plastics (p.) Ltd’, [2013] 35 Taxmann.com 296 (APB,93) wherein it was held that- "Section 69B, read with section 142A of the Income-tax Act, 1961 - Undisclosed investments [Investment in land and buildings] - Assessment year 2006-07 – During relevant year, assessee made some investment in land and building - Assessing Officer referred matter to DVO who valued land and building at a h…

ITO 14(1)(2), Mumbai vs. Sunil Ghanshyamdas Verliani, Mumbai

In the result, the appeal of the Revenue is dismissed

ITA 3813/MUM/2014[2010-11]Status: DisposedITAT Mumbai28 Nov 2016AY 2010-11

Bench: Sri Mahavir Singh, Jm & Ashwani Taneja, Am Income Tax Officer Shri Sunil Ghanshyamdas 14(1)(2), 2Nd Floor, Earnest Verliani House, Nariman Point, Mumbai- C/O M/S Sunil Enterprise 138, Vs. 400021. Vitthalwadi, Opp. Vithoba Mandir, Mumbai-400002. Pan No.Aabpv3351J .. Appellant Respondent Revenue By .. Shri T.A Khan, Dr .. Assessee By Shri Vimal Punmiya, Ar Date Of Hearing .. 28-11-2016 .. Date Of Pronouncement 28-11-2016 O R D E R

Section 142ASection 56(2)(vii)Section 59BSection 69B

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SRI MAHAVIR SINGH, JM AND ASHWANI TANEJA, AM Income Tax Officer Shri Sunil Ghanshyamdas 14(1)(2), 2nd Floor, Earnest Verliani House, Nariman Point, Mumbai- C/o M/s Sunil Enterprise 138, Vs. 400021. Vitthalwadi, Opp. Vithoba Mandir, Mumbai-400002. PAN No.AABPV3351J .. Appellant Respondent Revenue by .. Shri T.A Khan, DR .. Assessee by Shri Vimal Punmiya, AR Date of hearing .. 28-11-2016 .. Date of pronouncement 28-11-2016 O R D E R PER MAHAVIR SINGH, JM: This appeal by the assessee is arising out of the order of CIT (A)-25, Mumbai in appeal No. CIT(A…