DCIT v. Sunil Kumar Sharma

165 Taxmann.com 546Supreme Court of India2024#1146 most cited

What is DCIT v. Sunil Kumar Sharma authority for?

For assessments under Section 153C, the satisfaction note must be recorded separately for each assessment year and specify the incriminating material found for that year; a consolidated satisfaction note vitiates the proceedings. Loose sheets of paper not forming part of regularly maintained books do not constitute valid incriminating material.

99

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2024 to 2026.

Also referred to as

DCIT v. Sunil Kumar Sharma · Section 153C · Section 153A · satisfaction note · year-wise satisfaction · separate satisfaction note · consolidated satisfaction note · incriminating material · loose sheets of paper · search assessment · jurisdiction under 153C

Also reported as

469 ITR 271

Sections most often in play

Section 153CSection 143(3)Section 153ASection 132Section 144Section 153DSection 115BBESection 292C

Issues it is cited on

section 158bdincome tax settlement commissionprincipal chief commissioner of income-taxsection 269stsection 144asection 43(3)section 163section 245csection 269ssblock periodspecified authoritysettlement application

Judgments citing DCIT v. Sunil Kumar Sharma

Bharat Kumar Bansal, Hyderabad vs. ACIT, Central Circle-2(1), Hyderabad

In the result, all the appeals filed by the assessee are allowed

ITA 1003/HYD/2025[2016-17]Status: DisposedITAT Hyderabad07 Jan 2026AY 2016-17

Bench: Shri Ravish Sooda N D Shri Madhusudan Sawdiaआ.अपी.सं /Ita Nos.1000 To 1006/Hyd/2025 (िनधा"रण वष"/Assessment Years: 2013-14 To 2019-20) Shri Bharat Kumar Bansal Vs. Assistant Commissioner Hyderabad Of Income Tax Pan:Abfpb6416P Central Circle 2(1) Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri A Srinivas, Ca राज" व "ारा/Revenue By:: Shri S. Arun Kumar, Sr. Dr सुनवाई की तारीख/Date Of Hearing: 17/12/2025 घोषणा की तारीख/Pronouncement: 07/01/2026 आदेश/Order Per Bench: These Seven Appeals Are Filed By Shri Bharat Kumar Bansal (“The Assessee”), Feeling Aggrieved By The Separate Orders Passed By The Learned Commissioner Of Income Tax (Appeals)-12, Hyderabad (“Ld. Cit(A)”) All Dated 07.03.2025 For The A.Ys. 2013- 14 To 2019-20. Since Common & Identical Issues Are Raised By The Assessee In All These Appeals, For The Sake Of Convenience, These Were Heard Together & Are Being Disposed Of By This Consolidated Order. 2. At The Outset, We Find There Is A Delay Of 06 Days In Filing Of All These Appeals Before This Tribunal. The Assessee Has Page 1 Of 9

For Appellant: Shri A Srinivas, CAFor Respondent: : Shri S. Arun Kumar, Sr. DR
Section 153C

…ITA Nos 1000 to 1006 of 2025 Bharat Kumar Bansal आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ A ‘ Bench, Hyderabad "ी रिवश सूद,"ाियक सद" एवं "ी मधुसूदन साविड़या लेखा सद" सम" | Before Shri Ravish Sood, Judicial Member A N D Shri Madhusudan Sawdia, Accountant Member आ.अपी.सं /ITA Nos.1000 to 1006/Hyd/2025 (िनधा"रण वष"/Assessment Years: 2013-14 to 2019-20) Shri Bharat Kumar Bansal Vs. Assistant Commissioner HYDERABAD of Income Tax PAN:ABFPB6416P Central Circle 2(1) Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee by: Shri A Srinivas, CA राज" व "ारा/Revenue by:: Shr…

Bharat Kumar Bansal, Hyderabad vs. ACIT, Central Circle-2(1), Hyderabad

In the result, all the appeals filed by the assessee are allowed

ITA 1002/HYD/2025[2015-16]Status: DisposedITAT Hyderabad07 Jan 2026AY 2015-16

Bench: Shri Ravish Sooda N D Shri Madhusudan Sawdiaआ.अपी.सं /Ita Nos.1000 To 1006/Hyd/2025 (िनधा"रण वष"/Assessment Years: 2013-14 To 2019-20) Shri Bharat Kumar Bansal Vs. Assistant Commissioner Hyderabad Of Income Tax Pan:Abfpb6416P Central Circle 2(1) Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri A Srinivas, Ca राज" व "ारा/Revenue By:: Shri S. Arun Kumar, Sr. Dr सुनवाई की तारीख/Date Of Hearing: 17/12/2025 घोषणा की तारीख/Pronouncement: 07/01/2026 आदेश/Order Per Bench: These Seven Appeals Are Filed By Shri Bharat Kumar Bansal (“The Assessee”), Feeling Aggrieved By The Separate Orders Passed By The Learned Commissioner Of Income Tax (Appeals)-12, Hyderabad (“Ld. Cit(A)”) All Dated 07.03.2025 For The A.Ys. 2013- 14 To 2019-20. Since Common & Identical Issues Are Raised By The Assessee In All These Appeals, For The Sake Of Convenience, These Were Heard Together & Are Being Disposed Of By This Consolidated Order. 2. At The Outset, We Find There Is A Delay Of 06 Days In Filing Of All These Appeals Before This Tribunal. The Assessee Has Page 1 Of 9

For Appellant: Shri A Srinivas, CAFor Respondent: : Shri S. Arun Kumar, Sr. DR
Section 153C

…ITA Nos 1000 to 1006 of 2025 Bharat Kumar Bansal आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ A ‘ Bench, Hyderabad "ी रिवश सूद,"ाियक सद" एवं "ी मधुसूदन साविड़या लेखा सद" सम" | Before Shri Ravish Sood, Judicial Member A N D Shri Madhusudan Sawdia, Accountant Member आ.अपी.सं /ITA Nos.1000 to 1006/Hyd/2025 (िनधा"रण वष"/Assessment Years: 2013-14 to 2019-20) Shri Bharat Kumar Bansal Vs. Assistant Commissioner HYDERABAD of Income Tax PAN:ABFPB6416P Central Circle 2(1) Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee by: Shri A Srinivas, CA राज" व "ारा/Revenue by:: Shr…

Bharat Kumar Bansal, Hyderabad vs. ACIT., Central Circle -2(1), Hyderabad

In the result, all the appeals filed by the assessee are

ITA 1001/HYD/2025[2014-15]Status: DisposedITAT Hyderabad07 Jan 2026AY 2014-15

Bench: Shri Ravish Sood & Shri Madhusudan Sawdiaआ.अपी.सं / Ita Nos.1000 To 1006/Hyd/2025 (निर्धारण वर्ष/Assessment Years: 2013-14 To 2019-20) Shri Bharat Kumar Bansal Vs. Hyderabad Pan:Abfpb6416P (Appellant) Assistant Commissioner Of Income Tax Central Circle 2(1) Hyderabad (Respondent) निर्धारिती द्वारा /Assessee By: Shri A Srinivas, Ca राजस्व द्वारा / Revenue By:: | Shri S. Arun Kumar, Sr. Dr सुनवाई की तारीख /Date Of Hearing: 17/12/2025 घोषणा की तारीख / Pronouncement: | 07/01/2026 आदेश/Order Per Bench: These Seven Appeals Are Filed By Shri Bharat Kumar Bansal (“The Assessee”), Feeling Aggrieved By The Separate Orders Passed By The Learned Commissioner Of Income Tax (Appeals)-12, Hyderabad (“Ld. Cit(A)”) All Dated 07.03.2025 For The A.Ys. 2013- 14 To 2019-20. Since Common & Identical Issues Are Raised By The Assessee In All These Appeals, For The Sake Of Convenience, These Were Heard Together & Are Being Disposed Of By This Consolidated Order. 2. At The Outset, We Find There Is A Delay Of 06 Days In Filing Of All These Appeals Before This Tribunal. The Assessee Has Filed Separate Petitions For Condonation Of Delay Along With Copies Of The Affidavits Explaining The Reasons For Such Delay & Praying For Condonation Of The Same. After Considering The Reasons Stated By The Assessee & Upon Hearing The Submissions Of The Learned Departmental Representative (“Ld. Dr”), We Are Satisfied That The Delay Was Due To Reasonable Cause. Accordingly, The Delay Of 06 Days In Filing Of All These Appeals Are Condoned & The Appeals Are Admitted For Adjudication On Merits. 3. Identical Grounds Have Been Raised By The Assessee In

For Appellant: Shri A Srinivas, CA
Section 153C

…ITA Nos 1000 to 1006 of 2025 Bharat Kumar Bansal आयकर अपीलीय अधिकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A‘ Bench, Hyderabad श्री रविश सूद, न्यायिक सदस्य एवं श्री मधुसूदन सावड़िया लेखा सदस्य समक्ष | Before Shri Ravish Sood, Judicial Member AND Shri Madhusudan Sawdia, Accountant Member आ.अपी.सं / ITA Nos.1000 to 1006/Hyd/2025 (निर्धारण वर्ष/Assessment Years: 2013-14 to 2019-20) Shri Bharat Kumar Bansal Vs. HYDERABAD PAN:ABFPB6416P (Appellant) Assistant Commissioner of Income Tax Central Circle 2(1) Hyderabad (Respondent) निर्धारिती द्वारा /Assessee by: Shri A Srinivas, CA राजस्व द्वारा / R…

Bharat Kumar Bansal, Hyderabad vs. ACIT, Central Circle-2(1), Hyderabad

In the result, all the appeals filed by the assessee are allowed

ITA 1000/HYD/2025[2013-14]Status: DisposedITAT Hyderabad07 Jan 2026AY 2013-14

Bench: Shri Ravish Sooda N D Shri Madhusudan Sawdiaआ.अपी.सं /Ita Nos.1000 To 1006/Hyd/2025 (िनधा"रण वष"/Assessment Years: 2013-14 To 2019-20) Shri Bharat Kumar Bansal Vs. Assistant Commissioner Hyderabad Of Income Tax Pan:Abfpb6416P Central Circle 2(1) Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri A Srinivas, Ca राज" व "ारा/Revenue By:: Shri S. Arun Kumar, Sr. Dr सुनवाई की तारीख/Date Of Hearing: 17/12/2025 घोषणा की तारीख/Pronouncement: 07/01/2026 आदेश/Order Per Bench: These Seven Appeals Are Filed By Shri Bharat Kumar Bansal (“The Assessee”), Feeling Aggrieved By The Separate Orders Passed By The Learned Commissioner Of Income Tax (Appeals)-12, Hyderabad (“Ld. Cit(A)”) All Dated 07.03.2025 For The A.Ys. 2013- 14 To 2019-20. Since Common & Identical Issues Are Raised By The Assessee In All These Appeals, For The Sake Of Convenience, These Were Heard Together & Are Being Disposed Of By This Consolidated Order. 2. At The Outset, We Find There Is A Delay Of 06 Days In Filing Of All These Appeals Before This Tribunal. The Assessee Has Page 1 Of 9

For Appellant: Shri A Srinivas, CAFor Respondent: : Shri S. Arun Kumar, Sr. DR
Section 153C

…ITA Nos 1000 to 1006 of 2025 Bharat Kumar Bansal आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ A ‘ Bench, Hyderabad "ी रिवश सूद,"ाियक सद" एवं "ी मधुसूदन साविड़या लेखा सद" सम" | Before Shri Ravish Sood, Judicial Member A N D Shri Madhusudan Sawdia, Accountant Member आ.अपी.सं /ITA Nos.1000 to 1006/Hyd/2025 (िनधा"रण वष"/Assessment Years: 2013-14 to 2019-20) Shri Bharat Kumar Bansal Vs. Assistant Commissioner HYDERABAD of Income Tax PAN:ABFPB6416P Central Circle 2(1) Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee by: Shri A Srinivas, CA राज" व "ारा/Revenue by:: Shr…

M/S Ls Contractors Private Limited, Delhi vs. Deputy Commissioner of Income Tax, Central Circle- 30, 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

…tained, does not constitute material evidence and cannot be made the basis of addition. The SLP filed by the Revenue against the judgment of the Hon’ble Karnataka High Court was dismissed by the Hon’ble Supreme Court in the case of DCIT v. Sunil Kumar Sharma [469 ITR 271 (SC)]. (iv) On perusal of the satisfaction note, it is clear that a consolidated satisfaction has been recorded by the assessing officer for initiation of proceedings under section 153C for assessment years 2015-16 to 2021-22. It has been held by the Hon’ble Karnataka High Court in the case of DCIT v. Sunil Kumar Sharma [469 ITR 197 (Karnataka),…

M/S Ls Contractors Private Limited, Delhi vs. Deputy Commissioner of Income Tax, Central Circle- 30, 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

…tained, does not constitute material evidence and cannot be made the basis of addition. The SLP filed by the Revenue against the judgment of the Hon’ble Karnataka High Court was dismissed by the Hon’ble Supreme Court in the case of DCIT v. Sunil Kumar Sharma [469 ITR 271 (SC)]. (iv) On perusal of the satisfaction note, it is clear that a consolidated satisfaction has been recorded by the assessing officer for initiation of proceedings under section 153C for assessment years 2015-16 to 2021-22. It has been held by the Hon’ble Karnataka High Court in the case of DCIT v. Sunil Kumar Sharma [469 ITR 197 (Karnataka),…

Wockhardt Limited, Aurangabad vs. The Assistant Commissioner of Income Tax Central Circle 2(1), Pune

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

ITA 837/PUN/2025[2016-17]Status: DisposedITAT Pune10 Nov 2025AY 2016-17

Bench: Shri R.K. Panda & Ms. Astha Chandra

For Appellant: Shri Manthan ShahFor Respondent: Shri Amit Bobde
Section 127Section 132Section 132(4)Section 143(2)Section 153C

…ove decision of Division bench of Karnataka High Court in Deputy Commissioner of Income Tax Vs. Sunil Kumar Sharma 2024] 159 taxmann.com 179 [21-01-2024] has been affirmed by the Supreme Court in Deputy Commissioner of Income Tax Vs. Sunil Kumar Sharma [2024] 469 ITR 271 (SC) (21-10-2024] (Annexure-2 of the PB). However, it is seen that the Hon Supreme Court has merely dismissed the SLP of the department via a non-speaking order. The legal effect of such a dismissal is well-settled. It does not constitute a declaration of law under Article 141 of the Constitution and does not imply that the Supreme Court has appr…

Wockhardt Limited, Aurangabad vs. The Assistant Commissioner of Income Tax Central Circle 2(1), Pune

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

ITA 836/PUN/2025[2018-19]Status: DisposedITAT Pune10 Nov 2025AY 2018-19

Bench: Shri R.K. Panda & Ms. Astha Chandra

For Appellant: Shri Manthan ShahFor Respondent: Shri Amit Bobde
Section 127Section 132Section 132(4)Section 143(2)Section 153C

…ove decision of Division bench of Karnataka High Court in Deputy Commissioner of Income Tax Vs. Sunil Kumar Sharma 2024] 159 taxmann.com 179 [21-01-2024] has been affirmed by the Supreme Court in Deputy Commissioner of Income Tax Vs. Sunil Kumar Sharma [2024] 469 ITR 271 (SC) (21-10-2024] (Annexure-2 of the PB). However, it is seen that the Hon Supreme Court has merely dismissed the SLP of the department via a non-speaking order. The legal effect of such a dismissal is well-settled. It does not constitute a declaration of law under Article 141 of the Constitution and does not imply that the Supreme Court has appr…

Wockhardt Limited, Aurangabad vs. The Assistant Commissioner of Income Tax Central Circle-2(1), Pune

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

ITA 835/PUN/2025[2017-18]Status: DisposedITAT Pune10 Nov 2025AY 2017-18

Bench: Shri R.K. Panda & Ms. Astha Chandraआयकर अपील सं. / Ita Nos.837, 835 & 836/Pun/2025 निर्धारण वर्ष / Assessment Years : 2016-17, 2017-18 & 2018-19 Wockhardt Limited, D-4, Midc, Chikalthana, Aurangabad-431006 Vs. Assistant Commissioner Of Income Tax, Central Circle-2(1), Pune Pan : Aaacw2472M अपीलार्थी / Appellant प्रत्यर्थी / Respondent Assessee By : Department By : Date Of Hearing : Date Of Pronouncement : Shri Manthan Shah Shri Amit Bobde 13-08-2025 10-11-2025 आदेश / Order Per Astha Chandra, Jm : The Above Three Captioned Appeals Filed By The Assessee Are Directed Against The Separate Order(S) All Dated 27.01.2025 Of The Ld. Commissioner Of Income Tax (Appeals)-12, Pune ["Cit(A)"] Pertaining To Assessment Years ("Ays") 2016-17, 2017-18 & 2018-19. Since, The Issue(S) Involved Are Identical, These Were Heard Together & Are Being Disposed Of By This Common Order.

For Appellant: Department byFor Respondent: Date of hearing
Section 127Section 132Section 132(4)Section 143(2)Section 153C

…ove decision of Division bench of Karnataka High Court in Deputy Commissioner of Income Tax Vs. Sunil Kumar Sharma 2024] 159 taxmann.com 179 [21-01-2024] has been affirmed by the Supreme Court in Deputy Commissioner of Income Tax Vs. Sunil Kumar Sharma [2024] 469 ITR 271 (SC) (21-10-2024] (Аппеxure-2 of the PB). However, it is seen that the Hon Supreme Court has merely dismissed the SLP of the department via a non-speaking order. The legal effect of such a dismissal is well-settled. It does not constitute a declaration of law under Article 141 of the Constitution and does not imply that the Supreme Court has appr…

Raghav Kumar, New Delhi vs. ACIT Central Circle-29, New Delhi

In the result, the appeal filed by the assessee being ITA

ITA 3215/DEL/2025[2021-22]Status: DisposedITAT Delhi15 Oct 2025AY 2021-22

Bench: Shri Satbeer Singh Godara & Shri S. Rifaur Rahman

For Appellant: Shri R.S. Singhvi, AdvocateFor Respondent: Shri Dayainder Singh Sidhu, CIT DR
Section 132Section 153CSection 69Section 69A

…rated whatsapp chat and as such in absence of any incriminating material, the assumption of jurisdiction u/s 153C is dehors of valid basis and may kindly be quashed. 3.9 Reference is made to following judicial precedents: i. DCIT vs. Sunil Kumar Sharma [2024] 469 ITR 271 (SC) Section 153C, read with section 153A, of the Income-tax Act, 1961 - Search and seizure - Assessment of any other person (Recovery of loose sheets of paper) - Assessment years 2012-13 to 2018-19 - High Court by impugned order held that it is established in law that a sheet of paper containing typed entries and in loose form, not shown to form…

Raghav Kumar, Delhi vs. ACIT Central Circle 29, New Delhi

In the result, the appeal filed by the assessee being ITA

ITA 3214/DEL/2025[2020-21]Status: DisposedITAT Delhi15 Oct 2025AY 2020-21

Bench: Shri Satbeer Singh Godara & Shri S. Rifaur Rahman

For Appellant: Shri R.S. Singhvi, AdvocateFor Respondent: Shri Dayainder Singh Sidhu, CIT DR
Section 132Section 153CSection 69Section 69A

…rated whatsapp chat and as such in absence of any incriminating material, the assumption of jurisdiction u/s 153C is dehors of valid basis and may kindly be quashed. 3.9 Reference is made to following judicial precedents: i. DCIT vs. Sunil Kumar Sharma [2024] 469 ITR 271 (SC) Section 153C, read with section 153A, of the Income-tax Act, 1961 - Search and seizure - Assessment of any other person (Recovery of loose sheets of paper) - Assessment years 2012-13 to 2018-19 - High Court by impugned order held that it is established in law that a sheet of paper containing typed entries and in loose form, not shown to form…

Zenith Portfolio and Insurance Advisors (P) Ltd, Delhi vs. DCIT, Central Circle-3, Delhi

In the result, the appeal filed by the assessee being ITA No

ITA 2223/DEL/2024[2018-19]Status: DisposedITAT Delhi26 Sept 2025AY 2018-19

Bench: Shri S. Rifaur Rahman & Shri Vimal Kumar

For Appellant: Dr. Rakesh Gupta, AdvocateFor Respondent: Shri Sanjeev Kaushal, CIT DR
Section 115BSection 132Section 133DSection 153ASection 153CSection 234BSection 37Section 68

…to the fact that the Satisfaction Note is incriminating material found for impugned AY 2014-15. Ld. Counsel has relied the decision in DCIT vs. Sunil Kumar Sharma 469 ITR 197 (Kar) (para 53) as approved by Hon’ble Supreme Court in DCIT vs. Sunil Kumar Sharma 469 ITR 271 (SC) and Blue Ocean Travels P Ltd. Vs. DCIT ITA 3281/Del/2024 dt. 4.12.24 (Del)(Trib); Agni Vishnu Ventures P Ltd. Vs. DCIT 460 ITR 478 (Mad), to contend that it is necessary that the satisfaction note should be illustrative of the fact as to which AY, the alleged incriminating material belongs. Here we can observe that as settled proposition of…

Zenith Portfolio and Insurance Advisors (P) Ltd, Delhi vs. DCIT, Central Circle-3, Delhi

In the result, the appeal filed by the assessee being ITA No

ITA 2222/DEL/2024[2017-18]Status: DisposedITAT Delhi26 Sept 2025AY 2017-18

Bench: Shri S. Rifaur Rahman & Shri Vimal Kumar

For Appellant: Dr. Rakesh Gupta, AdvocateFor Respondent: Shri Sanjeev Kaushal, CIT DR
Section 115BSection 132Section 133DSection 153ASection 153CSection 234BSection 37Section 68

…to the fact that the Satisfaction Note is incriminating material found for impugned AY 2014-15. Ld. Counsel has relied the decision in DCIT vs. Sunil Kumar Sharma 469 ITR 197 (Kar) (para 53) as approved by Hon’ble Supreme Court in DCIT vs. Sunil Kumar Sharma 469 ITR 271 (SC) and Blue Ocean Travels P Ltd. Vs. DCIT ITA 3281/Del/2024 dt. 4.12.24 (Del)(Trib); Agni Vishnu Ventures P Ltd. Vs. DCIT 460 ITR 478 (Mad), to contend that it is necessary that the satisfaction note should be illustrative of the fact as to which AY, the alleged incriminating material belongs. Here we can observe that as settled proposition of…

Zenith Portfolio and Insurance Advisors (P) Ltd, Delhi vs. DCIT, Central Circle-3, Delhi

In the result, the appeal filed by the assessee being ITA No

ITA 2221/DEL/2024[2016-17]Status: DisposedITAT Delhi26 Sept 2025AY 2016-17

Bench: Shri S. Rifaur Rahman & Shri Vimal Kumar

For Appellant: Dr. Rakesh Gupta, AdvocateFor Respondent: Shri Sanjeev Kaushal, CIT DR
Section 115BSection 132Section 133DSection 153ASection 153CSection 234BSection 37Section 68

…to the fact that the Satisfaction Note is incriminating material found for impugned AY 2014-15. Ld. Counsel has relied the decision in DCIT vs. Sunil Kumar Sharma 469 ITR 197 (Kar) (para 53) as approved by Hon’ble Supreme Court in DCIT vs. Sunil Kumar Sharma 469 ITR 271 (SC) and Blue Ocean Travels P Ltd. Vs. DCIT ITA 3281/Del/2024 dt. 4.12.24 (Del)(Trib); Agni Vishnu Ventures P Ltd. Vs. DCIT 460 ITR 478 (Mad), to contend that it is necessary that the satisfaction note should be illustrative of the fact as to which AY, the alleged incriminating material belongs. Here we can observe that as settled proposition of…

Olympus Realtors (P) Ltd., Gurugram vs. DCIT Central Circle-II, Gurgaon

The appeal is allowed

ITA 1207/DEL/2023[2014-15]Status: DisposedITAT Delhi13 Aug 2025AY 2014-15

Bench: SHRI S. RIFAUR RAHMAN (Accountant Member), SHRI ANUBHAV SHARMA (Judicial Member)

For Appellant: Dr. Rakesh Gupta, AdvocateFor Respondent: Ms Amisha S. Gupta, CIT-DR
Section 153C

…the fact that the Satisfaction Note is incriminating material 7 found for impugned AY 2014-15. Ld. Counsel has relied the decision in DCIT vs. Sunil Kumar Sharma 469 ITR 197 (Kar) (para 53) as approved by Hon’ble Supreme Court in DCIT vs. Sunil Kumar Sharma 469 ITR 271 (SC) and Blue Ocean Travels P Ltd. Vs. DCIT ITA 3281/Del/2024 dt. 4.12.24 (Del)(Trib); Agni Vishnu Ventures P Ltd. Vs. DCIT 460 ITR 478 (Mad), to contend that it is necessary that the satisfaction note should be illustrative of the fact as to which AY, the alleged incriminating material belongs. Here we can observe that as settled proposition of…

Sh. Kapil Taneja, Jaipur vs. The Deputy Commissioner of Income Tax Circle-1, Jaipur

In the result, the appeal of the assessee is allowed

ITA 578/JPR/2025[2017-18]Status: DisposedITAT Jaipur11 Aug 2025AY 2017-18

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Sh. Tarun Mittal, CAFor Respondent: Sh. Gorav Avasthi, JCIT
Section 144BSection 147Section 148Section 148ASection 151ASection 69A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,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, vk;dj vihy la-@ITA No. 578/JP/2025 fu/kZkj.k o"kZ@Assessment Year : 2017-18 cuke Kapil Taneja DCIT Vs. 58, Cosmo Colony, Vaishali Circle-01, Nagar, Jaipur Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ACRPT2364B vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. Tarun Mittal, CA jktLo dh vksj ls@ Revenue by : Sh. Gorav Avasthi,…

Smt. Anita Devi, Patna vs. ACIT, Central Circle-2, Patna

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

ITA 22/PAT/2022[2016-17]Status: DisposedITAT Patna29 Jul 2025AY 2016-17

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm

For Appellant: Shri Manish Tiwari, ARFor Respondent: Shri Rajat Datta, DR
Section 142(1)Section 143(2)Section 153CSection 153D

…-17 ` satisfaction note recorded for different assessment years, would vitiate entire assessment proceedings”. The said decision of the Hon’ble Karnataka High Court has been upheld by the Hon’ble Supreme Court reported in [2024] 168 taxmann.com 77 (SC)/[2024] 469 ITR 271 (SC)]. The relevant observation of the Hon’ble Karnataka High Court in paras 53 t reads as follows: - 53. Further, satisfaction note is required to be recorded under section 153C of the IT Act for each Assessment Year and in the impugned proceedings, a consolidated satisfaction note has been recorded for different Assessment Years, which also vi…

Smt. Anita Devi, Patna vs. ACIT, Central Circle-2, Patna

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

ITA 20/PAT/2022[2014-15]Status: DisposedITAT Patna29 Jul 2025AY 2014-15

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm**

Section 142(1)Section 143(2)Section 153CSection 153D

…ed *satisfaction note recorded for different assessment years, would vitiate entire assessment proceedings*". The said decision of the Hon'ble Karnataka High Court has been upheld by the Hon'ble Supreme Court reported in [2024] 168 taxmann.com 77 (SC)/[2024] 469 ITR 271 (SC)]. The relevant observation of the Hon'ble Karnataka High Court in paras 53 t reads as follows: - - *53. Further, satisfaction note is required to be recorded under section 153C of the IT Act for each Assessment Year and in the impugned proceedings, a consolidated satisfaction note has been recorded for different Assessment Years, which also…

Smt. Anita Devi, Patna vs. ACIT, Central Circle-2, Patna

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

ITA 17/PAT/2022[2011-12]Status: DisposedITAT Patna29 Jul 2025AY 2011-12

Bench: Shri Rajesh Kumar, Am & Shri Pradip Kumar Choubey, Jm

For Appellant: Shri Manish Tiwari, ARFor Respondent: Shri Rajat Datta, DR
Section 142(1)Section 143(2)Section 153CSection 153D

…-17 ` satisfaction note recorded for different assessment years, would vitiate entire assessment proceedings”. The said decision of the Hon’ble Karnataka High Court has been upheld by the Hon’ble Supreme Court reported in [2024] 168 taxmann.com 77 (SC)/[2024] 469 ITR 271 (SC)]. The relevant observation of the Hon’ble Karnataka High Court in paras 53 t reads as follows: - 53. Further, satisfaction note is required to be recorded under section 153C of the IT Act for each Assessment Year and in the impugned proceedings, a consolidated satisfaction note has been recorded for different Assessment Years, which also vi…

Ravinder Singh Thakkar, Jaipur vs. Assistant Commissioner of Income Tax, Jaipur

In the result the appeal of the assessee in ITA no

ITA 820/JPR/2025[2019-20]Status: DisposedITAT Jaipur25 Jul 2025AY 2019-20
For Appellant: Shri Tarun Mittal, C.AFor Respondent: Shri Gorav Avasthi, JCIT
Section 139Section 143(3)Section 147

…आयकर अपीलीय अधिकरण, जयपुर न्यायपीठ, जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR डा० एस. सीतालक्ष्मी, न्यायिक सदस्य एवं श्री राठौड़ कमलेश जयन्तभाई, लेखा सदस्य के समक्ष BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM आयकर अपील सं. / ITA. No. 816 to 820/JPR/2025 निर्धारण वर्ष / AssessmentYears : 2015-16 to 2019-20 बनाम Shri Ravinder Singh Thakkar The ACIT, 15, Kailash Path, Suraj Nagar, Vs. Circile-1, Jaipur. Jaipur. Civil Lines, Jaipur. स्थायीलेखा सं. / जीआईआर सं./PAN/GIR No.: AHXPS7165C अपीलार्थी / Appellant प्रत्यर्थी / Respondent निर्धारिती की ओर से / Assessee by :…