DCIT v. Sunil Kumar Sharma

159 Taxmann.com 179High Court2024#297 most cited

What is DCIT v. Sunil Kumar Sharma authority for?

Loose sheets of paper containing jottings, not shown to be part of regularly maintained books of accounts, do not constitute incriminating material for initiating assessment under section 153C. The satisfaction note required for 153C proceedings must specify the assessment year to which the alleged incriminating material belongs.

269

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2024 to 2026.

Also referred to as

DCIT v. Sunil Kumar Sharma · section 153C · incriminating material · loose jottings · books of account · satisfaction note · assessment year specific · search and seizure assessment · section 132 · Karnataka High Court · Supreme Court approval

Issues it is cited on

Judgments citing DCIT v. Sunil Kumar Sharma

Sakthi Realty Holdings Pvt. Ltd., Coimbatore vs. DCIT, CC-2, Coimbatore

The appeal stand allowed in terms of our above order

ITA 1163/CHNY/2024[2016-17]Status: DisposedITAT Chennai10 Dec 2024AY 2016-17

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.1163/Chny/2024 (िनधा)रण वष) / Assessment Year: 2016-17) M/S Sakthi Realty Holdings Ltd. Dcit बनाम/ #62, Dr. Nanjappa Road, Central Circle-2, Vs. Coimbatore-641 018. Coimbatore. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaeca-8414-H (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri R. Venkata Raman (Ca) - Ld.Ar " थ"कीओरसे/Respondent By : Shri R. Clement Ramesh Kumar (Cit) -Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 20-09-2024 घोषणाकीतारीख /Date Of Pronouncement : 10-12-2024 आदेश / O R D E R

For Appellant: Shri R. Venkata Raman (CA) - Ld.ARFor Respondent: Shri R. Clement Ramesh Kumar (CIT) -Ld. DR
Section 132Section 153ASection 153D

…ld not bring on record any corroborative evidence establishing the creation of unaccounted money by the assessee and alleged payment thereof for purchase of land. 6. The Hon’ble Karnataka High Court in its recent decision titled as CIT vs. Sunil Kumar Sharma (159 Taxmann.com 179; 22.01.2024), rendered in the context of Sec.153C, held that a sheet of paper containing typed entries and in loose form, not shown to form part of the books of accounts regularly maintained by the assessee or his business entities, do not constitute material evidence. The Hon’ble Court referred to the decision of Hon’ble Supreme Court in…

Sakthi Realty Holdings Pvt. Ltd., Coimbatore vs. DCIT, CC-2, Coimbatore

The appeal stand allowed in terms of our above order

ITA 1160/CHNY/2024[2013-14]Status: DisposedITAT Chennai10 Dec 2024AY 2013-14

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.1160/Chny/2024 (िनधा)रण वष) / Assessment Year: 2013-14) M/S. Sakthi Realty Holdings Ltd. Dcit बनाम/ #62, Dr. Nanjappa Road, Central Circle-2, Vs. Coimbatore-641 018. Coimbatore. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaeca-8414-H (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri R. Venkata Raman(Ca) - Ld.Ar " थ"कीओरसे/Respondent By : Shri R. Clement Ramesh Kumar (Cit) -Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 20-09-2024 घोषणाकीतारीख /Date Of Pronouncement : 10-12-2024 आदेश / O R D E R

For Appellant: Shri R. Venkata Raman(CA) - Ld.ARFor Respondent: Shri R. Clement Ramesh Kumar (CIT) -Ld. DR
Section 132Section 153ASection 153D

…d not bring on record any corroborative evidence establishing the creation of unaccounted money by the assessee and alleged payment thereof for purchase of land. 6. The Hon’ble Karnataka High Court in its recent decision titled as CIT vs. Sunil Kumar Sharma (159 Taxmann.com 179; 22.01.2024), rendered in the context of Sec.153C, held that a sheet of paper containing typed entries and in loose form, not shown to form part of the books of accounts regularly maintained by the assessee or his business entities, do not constitute material evidence. The Hon’ble Court referred to the decision of Hon’ble Supreme Court in…