Company vs. CIT 257 CTR 159 (Jhar) CIT vs. Naresh Kumar Aggarwal: 369 ITR 171 (AP) CIT v. Harjeev Aggarwal

288 CTR 579High Court2016#3616 most cited

What is Company vs. CIT 257 CTR 159 (Jhar) CIT vs. Naresh Kumar Aggarwal: 369 ITR 171 (AP) CIT v. Harjeev Aggarwal authority for?

A statement recorded during a search under section 132(4) cannot form the sole basis for assessment additions unless corroborated by incriminating material recovered during the search. Post-search inquiry statements are also not considered incriminating material.

33

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2026.

Also referred to as

CIT v. Harjeev Aggarwal · 288 CTR 579 · section 132(4) · incriminating material · search · post search inquiry · statement recorded during search · corroboration

Sections most often in play

Section 132(4)Section 143(3)Section 69ASection 147Section 37(1)Section 133(6)Section 153ASection 132

Issues it is cited on

gaarsection 181section 65(b)section 108section 134section 194qsection 9(1)(ii)section 80abretraction of statementsection 193section 65b(4)section 73

Judgments citing Company vs. CIT 257 CTR 159 (Jhar) CIT vs. Naresh Kumar Aggarwal: 369 ITR 171 (AP) CIT v. Harjeev Aggarwal

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

…- judicial precedents In Kailashben Manharlal Chokshi vs. CTT: 328 ITR 411 (Guj) Stiree Ganesh Trading Company vs. CIT 257 CTR 159 (Jhar) CIT vs. Naresh Kumar Aggarwal: 369 ITR 171 (AP) CIT vs. Harjeev Aggarwal 241 Taxman 199 (Del) Chetnaben J. Shah vs. ITO: 288 CTR 579 (Guj) CIT v Smt. Jaya Lakshmi Ammal: 390 ITR 189 (Mad) PCIT vs. Best Infrastructure (India) Pvt. Ltd. 397 ITR 82 (Del) Ratan Corporation: 197 CTR 536 (Guj.) It has similarly been held in the following decisions: CIT vs. N. Swamy 241 IIR 363 (Mad) CIT vs. Radha Kishan Goel: 278 ITR 454 (All) Surinder Pal Verma V. ACIT: 89 ITD 129 (Chd) (TM) Smt. R…

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

…- judicial precedents In Kailashben Manharlal Chokshi vs. CTT: 328 ITR 411 (Guj) Stiree Ganesh Trading Company vs. CIT 257 CTR 159 (Jhar) CIT vs. Naresh Kumar Aggarwal: 369 ITR 171 (AP) CIT vs. Harjeev Aggarwal 241 Taxman 199 (Del) Chetnaben J. Shah vs. ITO: 288 CTR 579 (Guj) CIT v Smt. Jaya Lakshmi Ammal: 390 ITR 189 (Mad) PCIT vs. Best Infrastructure (India) Pvt. Ltd. 397 ITR 82 (Del) Ratan Corporation: 197 CTR 536 (Guj.) It has similarly been held in the following decisions: CIT vs. N. Swamy 241 IIR 363 (Mad) CIT vs. Radha Kishan Goel: 278 ITR 454 (All) Surinder Pal Verma V. ACIT: 89 ITD 129 (Chd) (TM) Smt. R…

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

…- judicial precedents In Kailashben Manharlal Chokshi vs. CTT: 328 ITR 411 (Guj) Stiree Ganesh Trading Company vs. CIT 257 CTR 159 (Jhar) CIT vs. Naresh Kumar Aggarwal: 369 ITR 171 (AP) CIT vs. Harjeev Aggarwal 241 Taxman 199 (Del) Chetnaben J. Shah vs. ITO: 288 CTR 579 (Guj) CIT v Smt. Jaya Lakshmi Ammal: 390 ITR 189 (Mad) PCIT vs. Best Infrastructure (India) Pvt. Ltd. 397 ITR 82 (Del) Ratan Corporation: 197 CTR 536 (Guj.) It has similarly been held in the following decisions: CIT vs. N. Swamy 241 IIR 363 (Mad) CIT vs. Radha Kishan Goel: 278 ITR 454 (All) Surinder Pal Verma V. ACIT: 89 ITD 129 (Chd) (TM) Smt. R…

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

…- judicial precedents In Kailashben Manharlal Chokshi vs. CTT: 328 ITR 411 (Guj) Stiree Ganesh Trading Company vs. CIT 257 CTR 159 (Jhar) CIT vs. Naresh Kumar Aggarwal: 369 ITR 171 (AP) CIT vs. Harjeev Aggarwal 241 Taxman 199 (Del) Chetnaben J. Shah vs. ITO: 288 CTR 579 (Guj) CIT v Smt. Jaya Lakshmi Ammal: 390 ITR 189 (Mad) PCIT vs. Best Infrastructure (India) Pvt. Ltd. 397 ITR 82 (Del) Ratan Corporation: 197 CTR 536 (Guj.) It has similarly been held in the following decisions: CIT vs. N. Swamy 241 IIR 363 (Mad) CIT vs. Radha Kishan Goel: 278 ITR 454 (All) Surinder Pal Verma V. ACIT: 89 ITD 129 (Chd) (TM) Smt. R…

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

…- judicial precedents In Kailashben Manharlal Chokshi vs. CTT: 328 ITR 411 (Guj) Stiree Ganesh Trading Company vs. CIT 257 CTR 159 (Jhar) CIT vs. Naresh Kumar Aggarwal: 369 ITR 171 (AP) CIT vs. Harjeev Aggarwal 241 Taxman 199 (Del) Chetnaben J. Shah vs. ITO: 288 CTR 579 (Guj) CIT v Smt. Jaya Lakshmi Ammal: 390 ITR 189 (Mad) PCIT vs. Best Infrastructure (India) Pvt. Ltd. 397 ITR 82 (Del) Ratan Corporation: 197 CTR 536 (Guj.) It has similarly been held in the following decisions: CIT vs. N. Swamy 241 IIR 363 (Mad) CIT vs. Radha Kishan Goel: 278 ITR 454 (All) Surinder Pal Verma V. ACIT: 89 ITD 129 (Chd) (TM) Smt. R…

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

…- judicial precedents In Kailashben Manharlal Chokshi vs. CTT: 328 ITR 411 (Guj) Stiree Ganesh Trading Company vs. CIT 257 CTR 159 (Jhar) CIT vs. Naresh Kumar Aggarwal: 369 ITR 171 (AP) CIT vs. Harjeev Aggarwal 241 Taxman 199 (Del) Chetnaben J. Shah vs. ITO: 288 CTR 579 (Guj) CIT v Smt. Jaya Lakshmi Ammal: 390 ITR 189 (Mad) PCIT vs. Best Infrastructure (India) Pvt. Ltd. 397 ITR 82 (Del) Ratan Corporation: 197 CTR 536 (Guj.) It has similarly been held in the following decisions: CIT vs. N. Swamy 241 IIR 363 (Mad) CIT vs. Radha Kishan Goel: 278 ITR 454 (All) Surinder Pal Verma V. ACIT: 89 ITD 129 (Chd) (TM) Smt. R…

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

…- judicial precedents In Kailashben Manharlal Chokshi vs. CTT: 328 ITR 411 (Guj) Stiree Ganesh Trading Company vs. CIT 257 CTR 159 (Jhar) CIT vs. Naresh Kumar Aggarwal: 369 ITR 171 (AP) CIT vs. Harjeev Aggarwal 241 Taxman 199 (Del) Chetnaben J. Shah vs. ITO: 288 CTR 579 (Guj) CIT v Smt. Jaya Lakshmi Ammal: 390 ITR 189 (Mad) PCIT vs. Best Infrastructure (India) Pvt. Ltd. 397 ITR 82 (Del) Ratan Corporation: 197 CTR 536 (Guj.) It has similarly been held in the following decisions: CIT vs. N. Swamy 241 IIR 363 (Mad) CIT vs. Radha Kishan Goel: 278 ITR 454 (All) Surinder Pal Verma V. ACIT: 89 ITD 129 (Chd) (TM) Smt. R…

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

…- judicial precedents In Kailashben Manharlal Chokshi vs. CTT: 328 ITR 411 (Guj) Stiree Ganesh Trading Company vs. CIT 257 CTR 159 (Jhar) CIT vs. Naresh Kumar Aggarwal: 369 ITR 171 (AP) CIT vs. Harjeev Aggarwal 241 Taxman 199 (Del) Chetnaben J. Shah vs. ITO: 288 CTR 579 (Guj) CIT v Smt. Jaya Lakshmi Ammal: 390 ITR 189 (Mad) PCIT vs. Best Infrastructure (India) Pvt. Ltd. 397 ITR 82 (Del) Ratan Corporation: 197 CTR 536 (Guj.) It has similarly been held in the following decisions: CIT vs. N. Swamy 241 IIR 363 (Mad) CIT vs. Radha Kishan Goel: 278 ITR 454 (All) Surinder Pal Verma V. ACIT: 89 ITD 129 (Chd) (TM) Smt. R…

M/S LS CONTRACTORS PRIVATE LIMITED,DELHI vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE- 30, DELHI, DELHI

In the result, both the appeals of the Assessee are partly

ITA 2208/DEL/2025[2020-21]Status: DisposedITAT Delhi21 Nov 2025AY 2020-21

Bench: Shri Challa Nagendra Prasad & Shri Avdhesh Kumar Mishraआ.अ.सं/.I.T.A Nos.2207 & 2208/Del/2025 िनधा"रणवष"/Assessment Years:2019-20 & 2020-21 बनाम M/S Ls Contractors Dcit, Private Limited Vs. Central Circle-30, H-12, Tropical Building, E-2, Ground Floor, Connaught Place, New Delhi. Ara Centre, Pan No.Aabcl8541R Jhandewalan Extension Karol Bagh, New Delhi. अपीलाथ" Appellant ""यथ"/Respondent

Section 153CSection 234ASection 270A

…made the basis of satisfaction unless until some material is actually recovered during the course of search. • PCIT v. PGF Ltd. [457 ITR 607 (Delhi)] M/S LS CONTRACTORS PVT. LTD. • CIT v. Harjeev Aggarwal [241 Taxman 199 (Delhi)] • Chetnaben J. Shah v. ITO [288 CTR 579 (Gujarat)] However in the statements, the said Sanjay Jain clearly stated that the companies involved are not purely in business of accommodation but actual business is also there. It is also brought to your kind notice that it has been held by the Hon’ble Orissa High Court in the case of PCIT v. E-City Projects Lucknow (P.) Ltd., 290 Taxman 281…

M/S LS CONTRACTORS PRIVATE LIMITED,DELHI vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE- 30, DELHI, DELHI

In the result, both the appeals of the Assessee are partly

ITA 2207/DEL/2025[2019-20]Status: DisposedITAT Delhi21 Nov 2025AY 2019-20

Bench: Shri Challa Nagendra Prasad & Shri Avdhesh Kumar Mishraआ.अ.सं/.I.T.A Nos.2207 & 2208/Del/2025 िनधा"रणवष"/Assessment Years:2019-20 & 2020-21 बनाम M/S Ls Contractors Dcit, Private Limited Vs. Central Circle-30, H-12, Tropical Building, E-2, Ground Floor, Connaught Place, New Delhi. Ara Centre, Pan No.Aabcl8541R Jhandewalan Extension Karol Bagh, New Delhi. अपीलाथ" Appellant ""यथ"/Respondent

Section 153CSection 234ASection 270A

…made the basis of satisfaction unless until some material is actually recovered during the course of search. • PCIT v. PGF Ltd. [457 ITR 607 (Delhi)] M/S LS CONTRACTORS PVT. LTD. • CIT v. Harjeev Aggarwal [241 Taxman 199 (Delhi)] • Chetnaben J. Shah v. ITO [288 CTR 579 (Gujarat)] However in the statements, the said Sanjay Jain clearly stated that the companies involved are not purely in business of accommodation but actual business is also there. It is also brought to your kind notice that it has been held by the Hon’ble Orissa High Court in the case of PCIT v. E-City Projects Lucknow (P.) Ltd., 290 Taxman 281…

MAHENDRA SINGH RATNAWAT,JAIPUR vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2, JAIPUR

In the result, appeal of the assessee is partly allowed

ITA 223/JPR/2024[2018-19]Status: DisposedITAT Jaipur15 Sept 2025AY 2018-19
For Appellant: Shri S.R. Sharma, C.AFor Respondent: Mrs. Alka Gautam, CIT-DR
Section 115BSection 132Section 133ASection 143(2)Section 250Section 37Section 44ASection 69A

…(1956) 30 ITR 181 (SC)\n(1) Shree Ganesh Trading Co. Vs CIT, Dhanbad (2013) 257 CTR 159 (Jharkhand)\n(m) CIT, Karnataka Vs Shri Ramdas Motor Transport Ltd. (2015) 230 Taxman 187\n(Andhra Pradesh)\n(n) Chetnaben J. Shah Vs Income Tax Officer, Ward 10(3) (2016) 288 CTR 579 (Gujarat).\n(o) CIT vs Jagdish Prasad Mohan Lal Joshi (2018) 99 Taxman.com 288(SC)\n(p) Mantri Share Broker P Ltd. (96) Taxmann.com 279 (Rajasthan)\n1(vi) The case laws relied upon by the learned CIT(A) are distinguishable on the facts\nof the appellant's case. The appellant submits the case wise facts of the said case laws\nherein under :-\n(a)…

PROFESSIONAL AUTOMOTIVES PRIVATE LIMITED,JAMMU vs. ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1, JAIPUR

In the result the appeal of the assessee in ITA no

ITA 812/JPR/2025[2016-17]Status: DisposedITAT Jaipur23 Jul 2025AY 2016-17

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI, आयकर अपील /ITA Nos.809 to 815/JP/2025 निर्धारण वर्ष /Assessment Years :2013-14 to 2019-20 Professional Automotives Pvt. बनाम ACIT, Ltd. Bahu Plaza, Bahu Plaza, Jammu Vs. Central Circle- 1, and Kashmir Jaipur स्थायी लेखा सं./जी.आई.आर. सं./PAN/GIR No.:AAACP9608E अपीलार्थी/Appellant प्र]त्यर्थी/Respondent निर्धारिती की ओर से / Assessee by :Shri Tarun Mittal, CA राजस्व की ओर से /Revenue by: Shri Ajey Malik, CIT (Th. V.C)

For Appellant: Shri Tarun Mittal, CAFor Respondent: Shri Ajey Malik, CIT (Th. V.C)
Section 143(3)Section 37(1)

…, (2013) 257 CTR 159 (Jharkhand), Commissioner of Income Tax, Karnataka Vs. ShriRamdas Motor Transport Ltd. (2015) 230 Taxman Professional Automotives Private Limited vs. ACIT 187 (Andhra Pradesh), Chetnaben J. Shah Vs. Income Tax Officer, Ward 10(3), (2016) 288 CTR 579 (Gujarat)." (Emphasis Supplied) The Hon'ble Rajasthan High Court in this case further held as under.- "In view of the law discussed above, it must be held that statement recorded under Section 132(4) of the Act and later confirmed in statement recorded under Section 131 of the Act, cannot be discarded simply by observing that the assessee has ret…

ACIT, NEW DELHI vs. M/S. SHYAM SUNDER JINDAL, NEW DELHI

In the result the appeal of the Revenue is dismissed

ITA 5671/DEL/2016[2012-13]Status: DisposedITAT Delhi21 May 2025AY 2012-13

Bench: SHRI YOGESH KUMAR U.S. (Judicial Member), SHRI MANISH AGARWAL (Accountant Member)

Section 127Section 132Section 132(4)Section 133ASection 142(1)Section 143(2)Section 250(6)

…ts 53. In Kailashben Manharlal Chokshi vs. CTT: 328 ITR 411 (Guj) 54. Stiree Ganesh Trading Company vs. CIT 257 CTR 159 (Jhar) 55. CIT vs. Naresh Kumar Aggarwal: 369 ITR 171 (AP) 56. CIT vs. Harjeev Aggarwal 241 Taxman 199 (Del) 57. Chetnaben J. Shah vs. ITO: 288 CTR 579 (Guj) 58. CIT v Smt. Jaya Lakshmi Ammal: 390 ITR 189 (Mad) 59. PCIT vs. Best Infrastructure (India) Pvt. Ltd. 397 ITR 82 (Del) 60 Ratan Corporation: 197 CTR 536 (Guj.) 61. It has similarly been held in the following decisions: CIT vs. N. Swamy 241 IIR 363 (Mad) CIT vs. Radha Kishan Goel: 278 ITR 454 (All) Surinder Pal Verma V. ACIT: 89 ITD 129 (C…

JAIPAL SINGH,JAIPUR vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2, JAIPUR

ITA 120/JPR/2024[2018-19]Status: DisposedITAT Jaipur11 Mar 2025AY 2018-19
For Appellant: Sh. S.R. Sharma, CA &For Respondent: Sh. Arvind Kumar, CIT-DR
Section 115BSection 153A

…ding Co. Vs. Commissioner of Income Tax, Dhanbad, (2013) 257 CTR 159\n(Jharkhand), Commissioner of Income Tax, Karnataka Vs. Shri Ramdas Motor\nTransport Ltd. (2015) 230 Taxman 187 (Andhra Pradesh); Chetnaben J. Shah Vs.\nIncome Tax Officer, Ward10(3), (2016) 288 CTR 579 (Gujarat).\"\n(Emphasis Supplied)\nThe Hon ble Rajasthan High Court in this case further held as under:-\n\"In view of the law discussed above, it must be held that statement recorded under\nSection 132(4) of the Act and later confirmed in statement recorded under Section\n131 of the Act, cannot be discarded simply by observing that the assessee…

JAIPAL SINGH,JAIPUR vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2, JAIPUR

ITA 118/JPR/2024[2016-17]Status: DisposedITAT Jaipur11 Mar 2025AY 2016-17
For Appellant: Sh. S.R. Sharma, CA &For Respondent: Sh. Arvind Kumar, CIT-DR
Section 115BSection 153A

…ding Co. Vs. Commissioner of Income Tax, Dhanbad, (2013) 257 CTR 159\n(Jharkhand), Commissioner of Income Tax, Karnataka Vs. Shri Ramdas Motor\nTransport Ltd. (2015) 230 Taxman 187 (Andhra Pradesh); Chetnaben J. Shah Vs.\nIncome Tax Officer, Ward10(3), (2016) 288 CTR 579 (Gujarat).\"\n(Emphasis Supplied)\nThe Hon ble Rajasthan High Court in this case further held as under:-\n\"In view of the law discussed above, it must be held that statement recorded under\nSection 132(4) of the Act and later confirmed in statement recorded under Section\n131 of the Act, cannot be discarded simply by observing that the assessee…

JAIPAL SINGH,JAIPUR vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2, JAIPUR

ITA 116/JPR/2024[2014-15]Status: DisposedITAT Jaipur11 Mar 2025AY 2014-15
For Appellant: Sh. S.R. Sharma, CA &For Respondent: Sh. Arvind Kumar, CIT-DR
Section 115BSection 153A

…ding Co. Vs. Commissioner of Income Tax, Dhanbad, (2013) 257 CTR 159\n(Jharkhand), Commissioner of Income Tax, Karnataka Vs. Shri Ramdas Motor\nTransport Ltd. (2015) 230 Taxman 187 (Andhra Pradesh); Chetnaben J. Shah Vs.\nIncome Tax Officer, Ward10(3), (2016) 288 CTR 579 (Gujarat).\"\n(Emphasis Supplied)\nThe Hon ble Rajasthan High Court in this case further held as under:-\n\"In view of the law discussed above, it must be held that statement recorded under\nSection 132(4) of the Act and later confirmed in statement recorded under Section\n131 of the Act, cannot be discarded simply by observing that the assessee…

JAIPAL SINGH,JAIPUR vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2, JAIPUR

ITA 115/JPR/2024[2013-14]Status: DisposedITAT Jaipur11 Mar 2025AY 2013-14
For Appellant: Sh. S.R. Sharma, CA &For Respondent: Sh. Arvind Kumar, CIT-DR
Section 115BSection 153A

…ading Co. Vs. Commissioner of IncomeTax, Dhanbad, (2013) 257 CTR 159\n(Jharkhand), Commissioner of Income Tax, Karnataka Vs. Shri Ramdas Motor\nTransport Ltd. (2015) 230 Taxman 187 (Andhra Pradesh); Chetnaben J.\nShah Vs. Income Tax Officer, Ward10(3), (2016) 288 CTR 579 (Gujarat).\"\n(Emphasis Supplied)\nThe Hon ble Rajasthan High Court in this case further held as under:-\n\"In view of the law discussed above, it must be held that statement recorded under\nSection 132(4) of the Act and later confirmed in statement recorded under Section\n131 of the Act, cannot be discarded simply by observing that the assessee…

KIRAN FINE JEWELLERS PRIVATE LIMITED,JAIPUR vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2,, JAIPUR

In the result, the appeal of the assessee is allowed

ITA 1232/JPR/2024[2018-19]Status: DisposedITAT Jaipur25 Feb 2025AY 2018-19
For Appellant: Shri S.R. Sharma, CA and Shri R.K. Bhatra, CAFor Respondent: Shri P.P. Meena, CIT-DR (Thru” V.H.)
Section 115BSection 132(4)Section 69A

…Trading Co. Vs. Commissioner of Income Tax, Dhanbad, (2013) 257 CTR 159 (Jharkhand); Commissioner of Income Tax, Karnataka Vs. Shri Ramdas Motor Transport Ltd. (2015) 230 Taxman 187 (Andhra Pradesh). Chetnaben J. Shah Vs. Income Tax Officer, Ward10(3), (2016) 288 CTR 579 (Gujarat)" (Emphasis Supplied) The Hon'ble Rajasthan High Court in this case further held as under- 9 M/S. KIRAN FINE JEWELLERS PVT LTD VS DCIT, CENTRAL CIRCLE-2, JAIPUR 'In view of the law discussed above, it must be held that statement recorded under Section 132(4) of the Act and later confirmed in statement recorded under Section 131 of the…

ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE, MYSURU vs. KUDLUR RAMASWAMY SATHYANARAYANA, MYSURU

In the result, the appeal by the Revenue is partly allowed for

ITA 1130/BANG/2024[2014-15]Status: DisposedITAT Bangalore29 Nov 2024AY 2014-15

Bench: Shri Laxmi Prasad Sahu & Shri Keshav Dubey**

Section 132Section 139(1)Section 153A

…1 (SC); *Shree Ganesh Trading Co.* v. *CIT* [2013] 30 taxmann.com 170/214 Taxman 262/257 CTR 159 (Jhar.); *CIT* v. *Shri Ramdas Motor Transport Ltd.* [2015] 55 taxmann.com 176/230 Taxman 187 (A.P.) *Chetnaben J. Shah* v. *ITO* [2017] 79 taxmann.com 328/[2016] 288 CTR 579 (Guj.) - **10.** We have given our anxious consideration to rival submissions and carefully perused the material on record. - **11.** Statement of the assessee under section 132(4) of the Act was recorded on 26-9-2012 when the search was carried out at his residential premises. This statement was recorded in the presence of two witnesses who wer…

A GOVINDARAJ, DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE -2 MADURAI, CENTRAL RANGE, MADURAI vs. CHELLADHURAI RAJASINGH, SIVAKASI

In the result, the appeal filed by the Revenue stands dismissed

ITA 130/CHNY/2024[2013-2014]Status: DisposedITAT Chennai28 Aug 2024AY 2013-2014

Bench: Shri Aby T. Varkey & Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita No.130/Chny/2024 िनधा"रण वष"/Assessment Year: 2013-14 V. The Dcit, Shri Chelladhurai Rajasingh, Central Circle-2, No.84, Railway Feeder Road, Madurai. Kamarajar Road, Sivakasi-626 123. [Pan: Aaqpr 9845 L] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri I. Dinesh, AdvocateFor Respondent: Shri R. Clement Ramesh-
Section 132Section 132(4)Section 153C

…ng of facts . None of the questions as proposed by the Revenue could be termed as substantial question of law." 4.10 We find that similar issue was also involved in the decision rendered by Hon’ble Gujarat High Court in the case of Chetnaben J Shah Vs ITO (288 CTR 579). In this case, it is noted that in the course of search, the assessee had admitted in the statement u/s 132(4) of the Act that it was regularly purchasing and selling shares which were not forming part of the regular books and disclosed a sum of Rs.10,50,000/- to have been earned over the years. In the course of assessment, the assessee retract…

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