Co. Ltd.: 81 ITR 303 (Del) Satinder Kumar (HUF) V. CIT: 106 ITR 64 (HP) DCIT v. Sreeni Printers

88 ITR 293High Court1973#1908 most cited

What is Co. Ltd.: 81 ITR 303 (Del) Satinder Kumar (HUF) V. CIT: 106 ITR 64 (HP) DCIT v. Sreeni Printers authority for?

An addition to income cannot be made solely on the basis of a statement recorded during a search under section 132(4) without independent corroborating evidence. Similarly, a penalty cannot be levied merely on the basis of assessment order findings, allowing the assessee to challenge the underlying facts in penalty proceedings.

60

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2017 to 2026.

Also referred to as

Krishan Lal Shiv Chand Rai v CIT · 88 ITR 293 · section 132(4) · statement recorded during search · addition without corroboration · retracted statement · penalty proceedings · challenging assessment findings · evidentiary value of search statement · search assessment

Sections most often in play

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

Issues it is cited on

gaarsection 65(b)section 181section 194qsection 110section 193section 65b(4)section 158bb(1)retracted statementretraction of statementsection 65bjewellery found during search

Judgments citing Co. Ltd.: 81 ITR 303 (Del) Satinder Kumar (HUF) V. CIT: 106 ITR 64 (HP) DCIT v. Sreeni Printers

Deputy Commissioner of Income Tax, Delhi vs. M/S Vestige Marketing Private Limited, Delhi

ITA 7842/DEL/2025[2022-23]Status: DisposedITAT Delhi20 Mar 2026AY 2022-23

Bench: Shri Before Shri Satbeer Singh Godarabefore Shri Before Shri Satbeer Singh Godarasatbeer Singh Godara & Satbeer Singh Godara & And & Shri Naveen Chandra Shri Naveen Chandra, , , Shri Naveen Chandra Shri Naveen Chandra

For Appellant: Shri Amit Goel and Shri Pranav Yadav, Advocate
Section 132Section 143(3)Section 147Section 37Section 37(1)Section 69A

…22 ITA-5515/Del/2025 & 13 others Basant Singh V. Janki Singh: AIR 1967 SC 341 (SC) Bharat General Reinsurance Co. Ltd.: 81 ITR 303 (Del) Satinder Kumar (HUF) V. CIT: 106 ITR 64 (HP) DCIT V. Sreeni Printers: 67 STC 279 (Ker.) KrishanLal Shiv Chand Rai V. CIT: 88 ITR 293 (P&H) Indo Java & Co. V. IAC: 30 ITD 161(SB) Addition cannot be made simply on the basis of statement recorded during search, that too, in violation of CBDT Instruction Reference in this regard may be made to provisions of section 132(4) of the Act, which reads as under: "(4): The authorized officer may, during the course of the search or seizure.…

Deputy Commissioner of Income Tax, Delhi vs. M/S Vestige Marketing Private Limited, Delhi

ITA 7841/DEL/2025[2021-22]Status: DisposedITAT Delhi20 Mar 2026AY 2021-22

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandra

Section 132Section 133(6)Section 143(3)Section 147Section 37Section 37(1)Section 69A

…la: AIR 1995 Kerala 62 @ 64 (Ker) Basant Singh V. Janki Singh: AIR 1967 SC 341 (SC) Bharat General Reinsurance Co. Ltd.: 81 ITR 303 (Del) Satinder Kumar (HUF) V. CIT: 106 ITR 64 (HP) DCIT V. Sreeni Printers: 67 STC 279 (Ker.) KrishanLal Shiv Chand Rai V. CIT: 88 ITR 293 (P&H) Indo Java & Co. V. IAC: 30 ITD 161(SB) Addition cannot be made simply on the basis of statement recorded during search, that too, in violation of CBDT Instruction Reference in this regard may be made to provisions of section 132(4) of the Act, which reads as under: - "(4): The authorized officer may, during the course of the search or seizur…

Deputy Commissioner of Income Tax, Delhi vs. M/S Vestige Marketing Private Limited, Delhi

ITA 7840/DEL/2025[2020-21]Status: DisposedITAT Delhi20 Mar 2026AY 2020-21

Bench: Shri Before Shri Satbeer Singh Godarabefore Shri Before Shri Satbeer Singh Godarasatbeer Singh Godara & Satbeer Singh Godara & And & Shri Naveen Chandra Shri Naveen Chandra, , , Shri Naveen Chandra Shri Naveen Chandra

For Appellant: Shri Amit Goel and Shri Pranav Yadav, Advocate
Section 132Section 143(3)Section 147Section 37Section 37(1)Section 69A

…22 ITA-5515/Del/2025 & 13 others Basant Singh V. Janki Singh: AIR 1967 SC 341 (SC) Bharat General Reinsurance Co. Ltd.: 81 ITR 303 (Del) Satinder Kumar (HUF) V. CIT: 106 ITR 64 (HP) DCIT V. Sreeni Printers: 67 STC 279 (Ker.) KrishanLal Shiv Chand Rai V. CIT: 88 ITR 293 (P&H) Indo Java & Co. V. IAC: 30 ITD 161(SB) Addition cannot be made simply on the basis of statement recorded during search, that too, in violation of CBDT Instruction Reference in this regard may be made to provisions of section 132(4) of the Act, which reads as under: "(4): The authorized officer may, during the course of the search or seizure.…

Deputy Commissioner of Income Tax, Delhi vs. M/S Vestige Marketing Private Limited, Delhi

ITA 7838/DEL/2025[2018-19]Status: DisposedITAT Delhi20 Mar 2026AY 2018-19

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandra

For Appellant: Shri Amit Goel andFor Respondent: Ms. Monika Singh, CIT-DR
Section 132Section 133(6)Section 143(3)Section 147Section 37Section 37(1)Section 69A

…la: AIR 1995 Kerala 62 @ 64 (Ker) Basant Singh V. Janki Singh: AIR 1967 SC 341 (SC) Bharat General Reinsurance Co. Ltd.: 81 ITR 303 (Del) Satinder Kumar (HUF) V. CIT: 106 ITR 64 (HP) DCIT V. Sreeni Printers: 67 STC 279 (Ker.) KrishanLal Shiv Chand Rai V. CIT: 88 ITR 293 (P&H) Indo Java & Co. V. IAC: 30 ITD 161(SB) Addition cannot be made simply on the basis of statement recorded during search, that too, in violation of CBDT Instruction Reference in this regard may be made to provisions of section 132(4) of the Act, which reads as under: - "(4): The authorized officer may, during the course of the search or seizur…

Vestige Marketing Pvt Ltd, Delhi vs. DCIT Central Circle -05, Delhi

ITA 5521/DEL/2025[2024-25]Status: DisposedITAT Delhi20 Mar 2026AY 2024-25

Bench: Shri Before Shri Satbeer Singh Godarabefore Shri Before Shri Satbeer Singh Godarasatbeer Singh Godara & Satbeer Singh Godara & And & Shri Naveen Chandra Shri Naveen Chandra, , , Shri Naveen Chandra Shri Naveen Chandra

For Appellant: Shri Amit Goel and Shri Pranav Yadav, Advocate
Section 132Section 143(3)Section 147Section 37Section 37(1)Section 69A

…22 ITA-5515/Del/2025 & 13 others Basant Singh V. Janki Singh: AIR 1967 SC 341 (SC) Bharat General Reinsurance Co. Ltd.: 81 ITR 303 (Del) Satinder Kumar (HUF) V. CIT: 106 ITR 64 (HP) DCIT V. Sreeni Printers: 67 STC 279 (Ker.) KrishanLal Shiv Chand Rai V. CIT: 88 ITR 293 (P&H) Indo Java & Co. V. IAC: 30 ITD 161(SB) Addition cannot be made simply on the basis of statement recorded during search, that too, in violation of CBDT Instruction Reference in this regard may be made to provisions of section 132(4) of the Act, which reads as under: "(4): The authorized officer may, during the course of the search or seizure.…

Vestige Marketing Pvt Ltd, Delhi vs. DCIT, Central Circle-05, Delhi

ITA 5520/DEL/2025[2023-24]Status: DisposedITAT Delhi20 Mar 2026AY 2023-24

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandra

Section 132Section 133(6)Section 143(3)Section 147Section 37Section 37(1)Section 69A

…la: AIR 1995 Kerala 62 @ 64 (Ker) Basant Singh V. Janki Singh: AIR 1967 SC 341 (SC) Bharat General Reinsurance Co. Ltd.: 81 ITR 303 (Del) Satinder Kumar (HUF) V. CIT: 106 ITR 64 (HP) DCIT V. Sreeni Printers: 67 STC 279 (Ker.) KrishanLal Shiv Chand Rai V. CIT: 88 ITR 293 (P&H) Indo Java & Co. V. IAC: 30 ITD 161(SB) Addition cannot be made simply on the basis of statement recorded during search, that too, in violation of CBDT Instruction Reference in this regard may be made to provisions of section 132(4) of the Act, which reads as under: - "(4): The authorized officer may, during the course of the search or seizur…

Vestige Marketing Pvt Ltd, Delhi vs. DCIT, Central Circle-05, Delhi

ITA 5517/DEL/2025[2020-21]Status: DisposedITAT Delhi20 Mar 2026AY 2020-21

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandra

Section 132Section 133(6)Section 143(3)Section 147Section 37Section 37(1)Section 69A

…la: AIR 1995 Kerala 62 @ 64 (Ker) Basant Singh V. Janki Singh: AIR 1967 SC 341 (SC) Bharat General Reinsurance Co. Ltd.: 81 ITR 303 (Del) Satinder Kumar (HUF) V. CIT: 106 ITR 64 (HP) DCIT V. Sreeni Printers: 67 STC 279 (Ker.) KrishanLal Shiv Chand Rai V. CIT: 88 ITR 293 (P&H) Indo Java & Co. V. IAC: 30 ITD 161(SB) Addition cannot be made simply on the basis of statement recorded during search, that too, in violation of CBDT Instruction Reference in this regard may be made to provisions of section 132(4) of the Act, which reads as under: - "(4): The authorized officer may, during the course of the search or seizur…

Vestige Marketing Pvt. Ltd., Delhi vs. DCIT, Central Circle- 05, Delhi

ITA 5515/DEL/2025[2018-19]Status: DisposedITAT Delhi20 Mar 2026AY 2018-19

Bench: Shri Satbeer Singh Godara & Shri Naveen Chandra

For Appellant: Shri Amit Goel andFor Respondent: Ms. Monika Singh, CIT-DR
Section 132Section 133(6)Section 143(3)Section 147Section 37Section 37(1)Section 69A

…la: AIR 1995 Kerala 62 @ 64 (Ker) Basant Singh V. Janki Singh: AIR 1967 SC 341 (SC) Bharat General Reinsurance Co. Ltd.: 81 ITR 303 (Del) Satinder Kumar (HUF) V. CIT: 106 ITR 64 (HP) DCIT V. Sreeni Printers: 67 STC 279 (Ker.) KrishanLal Shiv Chand Rai V. CIT: 88 ITR 293 (P&H) Indo Java & Co. V. IAC: 30 ITD 161(SB) Addition cannot be made simply on the basis of statement recorded during search, that too, in violation of CBDT Instruction Reference in this regard may be made to provisions of section 132(4) of the Act, which reads as under: - "(4): The authorized officer may, during the course of the search or seizur…

Rohit Aggarwal, Ambala vs. DCIT, Central Circle-2, Chandigarh, Central Circle

The appeal stands partly allowed

ITA 428/CHANDI/2025[2016-17]Status: DisposedITAT Chandigarh09 Mar 2026AY 2016-17

Bench: SHRI LALIET KUMAR (Judicial Member), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)

For Appellant: Sh. Rajiv Goel & Sh. Dhruv Goel (CA) – Ld. ARsFor Respondent: Smt. Meenkashi Vohra (CIT) - Ld. DR (Virtual)
Section 131Section 153A(1)(b)

…1 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHANDIGARH HYBRID HEARING BEFORE HON’BLE SHRI LALIET KUMAR, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM 1. आयकर अपील सं. / ITA No.324/CHANDI/2025 (िनधा"रण वष" / Assessment Year: 2013-14) & 2. आयकर अपील सं. / ITA No.427/CHANDI/2025 (िनधा"रण वष" / Assessment Year: 2015-16) & 3. आयकर अपील सं. / ITA No.428/CHANDI/2025 (िनधा"रण वष" / Assessment Year: 2016-17) Shri Rohit Aggarwal DCIT (Central-2) बनाम/ C/o Sh. Rajiv Goel & Associates CR Building, Sector 17 179, Bank Road Chandigarh – 160017 Vs. Ambala Cantt. (Haryana) -133001 "थायीलेखासं./जीआइआरसं./PAN/GIR No. ACI…

Rohit Aggarwal, Ambala vs. DCIT, Central Circle-2, Chandigarh, Central Circle Chandigarh

The appeal stands partly allowed

ITA 427/CHANDI/2025[2015-16]Status: DisposedITAT Chandigarh09 Mar 2026AY 2015-16

Bench: SHRI LALIET KUMAR (Judicial Member), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)

For Appellant: Sh. Rajiv Goel & Sh. Dhruv Goel (CA) – Ld. ARsFor Respondent: Smt. Meenkashi Vohra (CIT) - Ld. DR (Virtual)
Section 131Section 153A(1)(b)

…1 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHANDIGARH HYBRID HEARING BEFORE HON’BLE SHRI LALIET KUMAR, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM 1. आयकर अपील सं. / ITA No.324/CHANDI/2025 (िनधा"रण वष" / Assessment Year: 2013-14) & 2. आयकर अपील सं. / ITA No.427/CHANDI/2025 (िनधा"रण वष" / Assessment Year: 2015-16) & 3. आयकर अपील सं. / ITA No.428/CHANDI/2025 (िनधा"रण वष" / Assessment Year: 2016-17) Shri Rohit Aggarwal DCIT (Central-2) बनाम/ C/o Sh. Rajiv Goel & Associates CR Building, Sector 17 179, Bank Road Chandigarh – 160017 Vs. Ambala Cantt. (Haryana) -133001 "थायीलेखासं./जीआइआरसं./PAN/GIR No. ACI…

Rohit Aggarwal, Ambala City vs. DCIT, Central Circle-2, Chadigarh, Central Circle Chandigarh

The appeal stands partly allowed

ITA 324/CHANDI/2025[2013-14]Status: DisposedITAT Chandigarh09 Mar 2026AY 2013-14

Bench: SHRI LALIET KUMAR (Judicial Member), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)

For Appellant: Sh. Rajiv Goel & Sh. Dhruv Goel (CA) – Ld. ARsFor Respondent: Smt. Meenkashi Vohra (CIT) - Ld. DR (Virtual)
Section 131Section 153A(1)(b)

…1 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, CHANDIGARH HYBRID HEARING BEFORE HON’BLE SHRI LALIET KUMAR, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM 1. आयकर अपील सं. / ITA No.324/CHANDI/2025 (िनधा"रण वष" / Assessment Year: 2013-14) & 2. आयकर अपील सं. / ITA No.427/CHANDI/2025 (िनधा"रण वष" / Assessment Year: 2015-16) & 3. आयकर अपील सं. / ITA No.428/CHANDI/2025 (िनधा"रण वष" / Assessment Year: 2016-17) Shri Rohit Aggarwal DCIT (Central-2) बनाम/ C/o Sh. Rajiv Goel & Associates CR Building, Sector 17 179, Bank Road Chandigarh – 160017 Vs. Ambala Cantt. (Haryana) -133001 "थायीलेखासं./जीआइआरसं./PAN/GIR No. ACI…

Shri Subhash Kumar Aahi, Satna vs. Assistant Commissioner of Income Tax, Circle-Satna, Satna

In the result, the appeal is partly allowed

ITA 24/JAB/2019[2013-14]Status: DisposedITAT Jabalpur12 Dec 2025AY 2013-14

Bench: Shri Kul Bharatshri Nikhil Choudhary

For Respondent: Shri N.M. Prasad, Sr. DR 1
Section 143(3)Section 250

…alleged confession/surrender and the subsequent retraction/explanation for the same. Furthermore, it was pointed out, that it had been held by the Hon’ble Punjab and Haryana High Court in the case of ‘Krishan Lal Shiv Chand Rai vs Commissioner Of Income-Tax’, 88 ITR 293 (P&H) that it was an established principle of law that a party was entitled to show and prove that the admission made by him previously was 15 AY 2013-14 Shri Subhash Kumar Aahi in fact not correct and true. The learned CIT(A) had failed to appreciate this and neither was the statement u/s. 133A of the Act having any evidentiary value nor was it…

ACIT-Circle-2(1)(1), Agra vs. Puneet Agarwal, Agra

In the result, the appeal filed by the assessee is allowed, the CO raised by the assessee and appeal filed by the Revenue are dismissed

ITA 338/AGR/2025[2015-16]Status: DisposedITAT Agra04 Dec 2025AY 2015-16

Bench: SHRI S. RIFAUR RAHMAN (Accountant Member), SHRI SUNIL KUMAR SINGH (Judicial Member)

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Shri Arun Kumar Yadav, CIT DR
Section 132(1)Section 132(4)

…in the case in the case of ACIT Vs M/s Maya Trading Co. in ITA No.31/Agra/2012, copy placed at pages 257 to 276 of the Judgement Set and again on the judgment of Hon’ble Punjab & Haryana High Court in the case of Krishan Lal Shiv Chand Rai Vs CIT, reported in 88 ITR 293, copy placed at pages 277 to 281 of the judgment. Thus, when the assessee had discharged the onus on the basis of documentary evidence during the course of search itself and there was sufficient cash in hand in the books of accounts of the assessee company, there was no reason to confirm the addition by the CIT(A). It is a settled law that, when t…

ACIT, Circle-2(1)(1), Agra vs. Sh. Vishwambhar Dayal Agarwal, Agra

ITA 337/AGR/2025[2015-16]Status: DisposedITAT Agra04 Dec 2025AY 2015-16

Bench: Shri S. Rifaur Rahman & Shri Sunil Kumar Singh

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Shri Arun Kumar Yadav, CIT DR
Section 132(1)Section 132(4)

…in the case in the case of ACIT Vs M/s Maya Trading Co. in ITA No.31/Agra/2012, copy placed at pages 257 to 276 of the Judgement Set and again on the judgment of Hon'ble Punjab & Haryana High Court in the case of Krishan Lal Shiv Chand Rai Vs CIT, reported in 88 ITR 293, copy placed at pages 277 to 281 of the judgment. Thus, when the assessee had discharged the onus on the basis of documentary evidence during the course of search itself and there was sufficient cash in hand in the books of accounts of the assessee company, there was no reason to confirm the addition by the CIT(A). It is a settled law that, when t…

ACIT-Circel-2(1)(1), Agra vs. Mayank Agrawal, Agra

In the result, the appeal filed by the assessee is allowed, the CO raised by the assessee and appeal filed by the Revenue are dismissed

ITA 336/AGR/2025[2015-16]Status: DisposedITAT Agra04 Dec 2025AY 2015-16

Bench: SHRI S. RIFAUR RAHMAN (Accountant Member), SHRI SUNIL KUMAR SINGH (Judicial Member)

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Shri Arun Kumar Yadav, CIT DR
Section 132(1)Section 132(4)

…in the case in the case of ACIT Vs M/s Maya Trading Co. in ITA No.31/Agra/2012, copy placed at pages 257 to 276 of the Judgement Set and again on the judgment of Hon’ble Punjab & Haryana High Court in the case of Krishan Lal Shiv Chand Rai Vs CIT, reported in 88 ITR 293, copy placed at pages 277 to 281 of the judgment. Thus, when the assessee had discharged the onus on the basis of documentary evidence during the course of search itself and there was sufficient cash in hand in the books of accounts of the assessee company, there was no reason to confirm the addition by the CIT(A). It is a settled law that, when t…

Vishwambhar Dayal Agarwal, Agra vs. Deputy Commissioner of Income Tax, Circle2(1)(1), Agra

In the result, the appeal filed by the assessee is allowed, the CO raised by the assessee and appeal filed by the Revenue are dismissed

ITA 330/AGR/2025[2015-16]Status: DisposedITAT Agra04 Dec 2025AY 2015-16

Bench: SHRI S. RIFAUR RAHMAN (Accountant Member), SHRI SUNIL KUMAR SINGH (Judicial Member)

For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Shri Arun Kumar Yadav, CIT DR
Section 132(1)Section 132(4)

…in the case in the case of ACIT Vs M/s Maya Trading Co. in ITA No.31/Agra/2012, copy placed at pages 257 to 276 of the Judgement Set and again on the judgment of Hon’ble Punjab & Haryana High Court in the case of Krishan Lal Shiv Chand Rai Vs CIT, reported in 88 ITR 293, copy placed at pages 277 to 281 of the judgment. Thus, when the assessee had discharged the onus on the basis of documentary evidence during the course of search itself and there was sufficient cash in hand in the books of accounts of the assessee company, there was no reason to confirm the addition by the CIT(A). It is a settled law that, when t…

M/S. Sabari Diamonds & Jewels, Tirupur vs. DCIT, CC-3(3), Chennai

In the result, captioned appeals of the assessee are allowed

ITA 1999/CHNY/2025[2021-22]Status: DisposedITAT Chennai24 Oct 2025AY 2021-22

Bench: Shri Manu Kumar Giri & Shri Jagadishआयकर अपील सं./Ita Nos.1996 To 1999/Chny/2025 िनधा"रण वष"/Assessment Years: 2018-19 To 2021-22 V. M/S. Sabari Diamonds & Jewels, The Dcit, 6, Sabari Street, Central Circle-3(3), Binny Compound, Chennai. Tirupur-641 601. [Pan: Abgfs 4243 Q] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr.T. Banusekar, AdvocateFor Respondent: Ms.R. Anitha, Addl.CIT
Section 132Section 250Section 270ASection 270A(9)(e)

…to 2021-22) M/s. Sabari Diamonds & Jewels :: 5 :: It was further submitted by the Ld. AR that similar views have been taken in the following catena of cases: I. B.MuniappaGounder v CIT [1976] 102 ITR 7987 (Mad) II. Krishnan Lal Shiv Chand Rai v CIT [1973] 88 ITR 293 (P&H) III. CIT v J K Synthetics Ltd. [1996] 219 ITR 267 (Del) IV. CIT v Doris S. Luiz [1974] 96 ITR 646 (Ker) The Ld. AR also placed reliance on the decision of the Hon’ble Supreme Court in the case of CIT v Khoday Eswarsa & Sons [1972] 83 ITR 369 (SC)wherein it was held that penalty cannot be levied solely on the basis of the reasons given in…

M/S. Sabari Diamonds & Jewels, Tirupur vs. DCIT, CC-3(3), Chennai

In the result, captioned appeals of the assessee are allowed

ITA 1998/CHNY/2025[2020-21]Status: DisposedITAT Chennai24 Oct 2025AY 2020-21

Bench: Shri Manu Kumar Giri & Shri Jagadishआयकर अपील सं./Ita Nos.1996 To 1999/Chny/2025 िनधा"रण वष"/Assessment Years: 2018-19 To 2021-22 V. M/S. Sabari Diamonds & Jewels, The Dcit, 6, Sabari Street, Central Circle-3(3), Binny Compound, Chennai. Tirupur-641 601. [Pan: Abgfs 4243 Q] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr.T. Banusekar, AdvocateFor Respondent: Ms.R. Anitha, Addl.CIT
Section 132Section 250Section 270ASection 270A(9)(e)

…to 2021-22) M/s. Sabari Diamonds & Jewels :: 5 :: It was further submitted by the Ld. AR that similar views have been taken in the following catena of cases: I. B.MuniappaGounder v CIT [1976] 102 ITR 7987 (Mad) II. Krishnan Lal Shiv Chand Rai v CIT [1973] 88 ITR 293 (P&H) III. CIT v J K Synthetics Ltd. [1996] 219 ITR 267 (Del) IV. CIT v Doris S. Luiz [1974] 96 ITR 646 (Ker) The Ld. AR also placed reliance on the decision of the Hon’ble Supreme Court in the case of CIT v Khoday Eswarsa & Sons [1972] 83 ITR 369 (SC)wherein it was held that penalty cannot be levied solely on the basis of the reasons given in…

M/S. Sabari Diamonds & Jewels, Tirupur vs. DCIT, Central Circle-3(3), Chennai

In the result, captioned appeals of the assessee are allowed

ITA 1997/CHNY/2025[2019-20]Status: DisposedITAT Chennai24 Oct 2025AY 2019-20

Bench: Shri Manu Kumar Giri & Shri Jagadishआयकर अपील सं./Ita Nos.1996 To 1999/Chny/2025 िनधा"रण वष"/Assessment Years: 2018-19 To 2021-22 V. M/S. Sabari Diamonds & Jewels, The Dcit, 6, Sabari Street, Central Circle-3(3), Binny Compound, Chennai. Tirupur-641 601. [Pan: Abgfs 4243 Q] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr.T. Banusekar, AdvocateFor Respondent: Ms.R. Anitha, Addl.CIT
Section 132Section 250Section 270ASection 270A(9)(e)

…to 2021-22) M/s. Sabari Diamonds & Jewels :: 5 :: It was further submitted by the Ld. AR that similar views have been taken in the following catena of cases: I. B.MuniappaGounder v CIT [1976] 102 ITR 7987 (Mad) II. Krishnan Lal Shiv Chand Rai v CIT [1973] 88 ITR 293 (P&H) III. CIT v J K Synthetics Ltd. [1996] 219 ITR 267 (Del) IV. CIT v Doris S. Luiz [1974] 96 ITR 646 (Ker) The Ld. AR also placed reliance on the decision of the Hon’ble Supreme Court in the case of CIT v Khoday Eswarsa & Sons [1972] 83 ITR 369 (SC)wherein it was held that penalty cannot be levied solely on the basis of the reasons given in…

M/S. Sabari Diamonds & Jewels, Tirupur vs. DCIT, CC-3(3), Chennai

In the result, captioned appeals of the assessee are allowed

ITA 1996/CHNY/2025[2018-19]Status: DisposedITAT Chennai24 Oct 2025AY 2018-19

Bench: Shri Manu Kumar Giri & Shri Jagadishआयकर अपील सं./Ita Nos.1996 To 1999/Chny/2025 िनधा"रण वष"/Assessment Years: 2018-19 To 2021-22 V. M/S. Sabari Diamonds & Jewels, The Dcit, 6, Sabari Street, Central Circle-3(3), Binny Compound, Chennai. Tirupur-641 601. [Pan: Abgfs 4243 Q] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr.T. Banusekar, AdvocateFor Respondent: Ms.R. Anitha, Addl.CIT
Section 132Section 250Section 270ASection 270A(9)(e)

…to 2021-22) M/s. Sabari Diamonds & Jewels :: 5 :: It was further submitted by the Ld. AR that similar views have been taken in the following catena of cases: I. B.MuniappaGounder v CIT [1976] 102 ITR 7987 (Mad) II. Krishnan Lal Shiv Chand Rai v CIT [1973] 88 ITR 293 (P&H) III. CIT v J K Synthetics Ltd. [1996] 219 ITR 267 (Del) IV. CIT v Doris S. Luiz [1974] 96 ITR 646 (Ker) The Ld. AR also placed reliance on the decision of the Hon’ble Supreme Court in the case of CIT v Khoday Eswarsa & Sons [1972] 83 ITR 369 (SC)wherein it was held that penalty cannot be levied solely on the basis of the reasons given in…

Co. Ltd.: 81 ITR 303 (Del) Satinder Kumar (HUF) V. CIT: 106 ITR 64 (HP) DCIT v. Sreeni Printers (88 ITR 293) — Cited in 60 Judgments | BharatTax