Dy. CIT v. U.K Paints Overseas Ltd.

150 Taxmann.com 108Supreme Court of India2023#469 most cited

What is Dy. CIT v. U.K Paints Overseas Ltd. authority for?

The Supreme Court in this case reiterates that additions to completed assessments under Section 153A or Section 153C must be based solely on incriminating material found during the course of a search and seizure operation, reinforcing the principle laid down in Abhisar Buildwell.

198

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2012 to 2026.

Also referred to as

Dy. CIT v. U.K Paints Overseas Ltd. · 150 taxmann.com 108 · Section 153A · Section 153C · Section 132 · incriminating material · search assessment · completed assessment · Abhisar Buildwell · assessment procedure

Also reported as

454 ITR 441294 Taxmann 722023 SCC OnLine SC 818

Sections most often in play

Section 153CSection 153ASection 132Section 143(3)Section 147Section 148Section 139Section 151

Issues it is cited on

section 153atosection 153b(1)(a)abatement of assessmentsection 153c proceedingssection 113section 153b(1)section 158bdsection 153c(1)block periodsection 153(a)true and full disclosuresatisfaction note

Judgments citing Dy. CIT v. U.K Paints Overseas Ltd.

M/S Metal Impex, Chennai vs. ACIT, Central Circle-1(1), Chennai

In the result, all the appeals in ITA Nos

ITA 801/CHNY/2024[2016-17]Status: DisposedITAT Chennai30 Sept 2024AY 2016-17

Bench: Shri Aby T. Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita Nos.799 To 805/Chny/2024 िनधा"रण वष"/Assessment Years: 2013-14, 2014-15, 2016-17 To 2020-21 V. M/S. Metal Impex, The Acit, The Lattice, 4Th Floor, Central Circle-1(1), No.20 Waddles Road, Chennai. Kilpauk, Chennai-600 010. [Pan: Aamfm 4856 G] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri B. Ramakrishnan, FCAFor Respondent: Shri V. Nandakumar, CIT
Section 132Section 143(1)Section 143(2)Section 143(3)Section 153ASection 153CSection 153C(2)Section 68

…of any incriminating material found during the course of search u/s 132 or requisition u/s 132A of the Act, 1961.” 33. Following the above judgement (supra), it is noted that the Hon’ble Supreme Court in the case of DCIT vs U.K. Paints (Overseas) Limited (454 ITR 441) has held that, in absence of any incriminating material which was found from the premise of the third party (searched person), no addition/s is permissible in an unabated assessment u/s 153C of the Act of the assessee (other person). The relevant findings taken note of by us are as follows: “1. In this batch of appeals, the assessments in cas…

M/S Metal Impex, Chennai vs. ACIT, Central Circle-1(1), Chennai

In the result, all the appeals in ITA Nos

ITA 800/CHNY/2024[2014-15]Status: DisposedITAT Chennai30 Sept 2024AY 2014-15

Bench: Shri Aby T. Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita Nos.799 To 805/Chny/2024 िनधा"रण वष"/Assessment Years: 2013-14, 2014-15, 2016-17 To 2020-21 V. M/S. Metal Impex, The Acit, The Lattice, 4Th Floor, Central Circle-1(1), No.20 Waddles Road, Chennai. Kilpauk, Chennai-600 010. [Pan: Aamfm 4856 G] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri B. Ramakrishnan, FCAFor Respondent: Shri V. Nandakumar, CIT
Section 132Section 143(1)Section 143(2)Section 143(3)Section 153ASection 153CSection 153C(2)Section 68

…of any incriminating material found during the course of search u/s 132 or requisition u/s 132A of the Act, 1961.” 33. Following the above judgement (supra), it is noted that the Hon’ble Supreme Court in the case of DCIT vs U.K. Paints (Overseas) Limited (454 ITR 441) has held that, in absence of any incriminating material which was found from the premise of the third party (searched person), no addition/s is permissible in an unabated assessment u/s 153C of the Act of the assessee (other person). The relevant findings taken note of by us are as follows: “1. In this batch of appeals, the assessments in cas…

M/S Metal Impex, Chennai vs. ACIT, Central Circle-1(1), Chennai

In the result, all the appeals in ITA Nos

ITA 799/CHNY/2024[2013-14]Status: DisposedITAT Chennai30 Sept 2024AY 2013-14

Bench: Shri Aby T. Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita Nos.799 To 805/Chny/2024 िनधा"रण वष"/Assessment Years: 2013-14, 2014-15, 2016-17 To 2020-21 V. M/S. Metal Impex, The Acit, The Lattice, 4Th Floor, Central Circle-1(1), No.20 Waddles Road, Chennai. Kilpauk, Chennai-600 010. [Pan: Aamfm 4856 G] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri B. Ramakrishnan, FCAFor Respondent: Shri V. Nandakumar, CIT
Section 132Section 143(1)Section 143(2)Section 143(3)Section 153ASection 153CSection 153C(2)Section 68

…of any incriminating material found during the course of search u/s 132 or requisition u/s 132A of the Act, 1961.” 33. Following the above judgement (supra), it is noted that the Hon’ble Supreme Court in the case of DCIT vs U.K. Paints (Overseas) Limited (454 ITR 441) has held that, in absence of any incriminating material which was found from the premise of the third party (searched person), no addition/s is permissible in an unabated assessment u/s 153C of the Act of the assessee (other person). The relevant findings taken note of by us are as follows: “1. In this batch of appeals, the assessments in cas…

Amol Awasthi, New Delhi vs. DCIT, Central Circle-I, New Delhi

In the result, appeals are allowed, as indicated

ITA 1348/DEL/2024[2018-19]Status: DisposedITAT Delhi13 Sept 2024AY 2018-19

Bench: Shri Saktijit Dey & Shri M Balaganesh

For Appellant: Shri Vinod Kumar Bindal, ARFor Respondent: Shri Vijay B Vasanta, CIT-DR
Section 132Section 143(3)Section 144CSection 153ASection 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D” DELHI BEFORE SHRI SAKTIJIT DEY, VICE PRESIDENT AND SHRI M BALAGANESH, ACCOUNTANT MEMBER ITA Nos.1342, 1343, 1344, 1345, 1346, 1347 & 1348/DEL/2024 Assessment Years: 2011-12, 2012-13, 2013-14, 2014-15, 2015-16, 2016-17 & 2018-19 Amol Awasthi, Vs. DCIT, Central Circle-I C/o Vinod Kumar Bindal & New Delhi Co. Chartered Accountants Shiv Sushil Bhawan D-219, Vivek Vihar, Phase-I New Delhi TAN/PAN: AACPA8416E (Appellant) (Respondent) Assessee by: Shri Vinod Kumar Bindal, AR Ms. Rinky Sharma, ITP Respondent by: Shri Vijay B Vasanta, CIT-DR Date of hearing: 03 07 202…

Amol Awasthi, New Delhi vs. DCIT, Central Circle-1, New Delhi

In the result, appeals are allowed, as indicated

ITA 1347/DEL/2024[2016-17]Status: DisposedITAT Delhi13 Sept 2024AY 2016-17

Bench: Shri Saktijit Dey & Shri M Balaganesh

For Appellant: Shri Vinod Kumar Bindal, ARFor Respondent: Shri Vijay B Vasanta, CIT-DR
Section 132Section 143(3)Section 144CSection 153ASection 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D” DELHI BEFORE SHRI SAKTIJIT DEY, VICE PRESIDENT AND SHRI M BALAGANESH, ACCOUNTANT MEMBER ITA Nos.1342, 1343, 1344, 1345, 1346, 1347 & 1348/DEL/2024 Assessment Years: 2011-12, 2012-13, 2013-14, 2014-15, 2015-16, 2016-17 & 2018-19 Amol Awasthi, Vs. DCIT, Central Circle-I C/o Vinod Kumar Bindal & New Delhi Co. Chartered Accountants Shiv Sushil Bhawan D-219, Vivek Vihar, Phase-I New Delhi TAN/PAN: AACPA8416E (Appellant) (Respondent) Assessee by: Shri Vinod Kumar Bindal, AR Ms. Rinky Sharma, ITP Respondent by: Shri Vijay B Vasanta, CIT-DR Date of hearing: 03 07 202…

Amol Awasthi, New Delhi vs. DCIT, C.C.1, New Delhi

In the result, appeals are allowed, as indicated

ITA 1346/DEL/2024[2015-16]Status: DisposedITAT Delhi13 Sept 2024AY 2015-16

Bench: Shri Saktijit Dey & Shri M Balaganesh

For Appellant: Shri Vinod Kumar Bindal, ARFor Respondent: Shri Vijay B Vasanta, CIT-DR
Section 132Section 143(3)Section 144CSection 153ASection 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D” DELHI BEFORE SHRI SAKTIJIT DEY, VICE PRESIDENT AND SHRI M BALAGANESH, ACCOUNTANT MEMBER ITA Nos.1342, 1343, 1344, 1345, 1346, 1347 & 1348/DEL/2024 Assessment Years: 2011-12, 2012-13, 2013-14, 2014-15, 2015-16, 2016-17 & 2018-19 Amol Awasthi, Vs. DCIT, Central Circle-I C/o Vinod Kumar Bindal & New Delhi Co. Chartered Accountants Shiv Sushil Bhawan D-219, Vivek Vihar, Phase-I New Delhi TAN/PAN: AACPA8416E (Appellant) (Respondent) Assessee by: Shri Vinod Kumar Bindal, AR Ms. Rinky Sharma, ITP Respondent by: Shri Vijay B Vasanta, CIT-DR Date of hearing: 03 07 202…

Amol Awasthi, New Delhi vs. DCIT, Central Circle-1, New Delhi

In the result, appeals are allowed, as indicated

ITA 1345/DEL/2024[2014-15]Status: DisposedITAT Delhi13 Sept 2024AY 2014-15

Bench: Shri Saktijit Dey & Shri M Balaganesh

For Appellant: Shri Vinod Kumar Bindal, ARFor Respondent: Shri Vijay B Vasanta, CIT-DR
Section 132Section 143(3)Section 144CSection 153ASection 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D” DELHI BEFORE SHRI SAKTIJIT DEY, VICE PRESIDENT AND SHRI M BALAGANESH, ACCOUNTANT MEMBER ITA Nos.1342, 1343, 1344, 1345, 1346, 1347 & 1348/DEL/2024 Assessment Years: 2011-12, 2012-13, 2013-14, 2014-15, 2015-16, 2016-17 & 2018-19 Amol Awasthi, Vs. DCIT, Central Circle-I C/o Vinod Kumar Bindal & New Delhi Co. Chartered Accountants Shiv Sushil Bhawan D-219, Vivek Vihar, Phase-I New Delhi TAN/PAN: AACPA8416E (Appellant) (Respondent) Assessee by: Shri Vinod Kumar Bindal, AR Ms. Rinky Sharma, ITP Respondent by: Shri Vijay B Vasanta, CIT-DR Date of hearing: 03 07 202…

Amol Awasthi, New Delhi vs. DCIT, C.C.1, New Delhi

In the result, appeals are allowed, as indicated

ITA 1344/DEL/2024[2013-14]Status: DisposedITAT Delhi13 Sept 2024AY 2013-14

Bench: Shri Saktijit Dey & Shri M Balaganesh

For Appellant: Shri Vinod Kumar Bindal, ARFor Respondent: Shri Vijay B Vasanta, CIT-DR
Section 132Section 143(3)Section 144CSection 153ASection 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D” DELHI BEFORE SHRI SAKTIJIT DEY, VICE PRESIDENT AND SHRI M BALAGANESH, ACCOUNTANT MEMBER ITA Nos.1342, 1343, 1344, 1345, 1346, 1347 & 1348/DEL/2024 Assessment Years: 2011-12, 2012-13, 2013-14, 2014-15, 2015-16, 2016-17 & 2018-19 Amol Awasthi, Vs. DCIT, Central Circle-I C/o Vinod Kumar Bindal & New Delhi Co. Chartered Accountants Shiv Sushil Bhawan D-219, Vivek Vihar, Phase-I New Delhi TAN/PAN: AACPA8416E (Appellant) (Respondent) Assessee by: Shri Vinod Kumar Bindal, AR Ms. Rinky Sharma, ITP Respondent by: Shri Vijay B Vasanta, CIT-DR Date of hearing: 03 07 202…

Amol Awasthi, New Delhi vs. DCIT, C.C.1, New Delhi

In the result, appeals are allowed, as indicated

ITA 1343/DEL/2024[2012-13]Status: DisposedITAT Delhi13 Sept 2024AY 2012-13

Bench: Shri Saktijit Dey & Shri M Balaganesh

For Appellant: Shri Vinod Kumar Bindal, ARFor Respondent: Shri Vijay B Vasanta, CIT-DR
Section 132Section 143(3)Section 144CSection 153ASection 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D” DELHI BEFORE SHRI SAKTIJIT DEY, VICE PRESIDENT AND SHRI M BALAGANESH, ACCOUNTANT MEMBER ITA Nos.1342, 1343, 1344, 1345, 1346, 1347 & 1348/DEL/2024 Assessment Years: 2011-12, 2012-13, 2013-14, 2014-15, 2015-16, 2016-17 & 2018-19 Amol Awasthi, Vs. DCIT, Central Circle-I C/o Vinod Kumar Bindal & New Delhi Co. Chartered Accountants Shiv Sushil Bhawan D-219, Vivek Vihar, Phase-I New Delhi TAN/PAN: AACPA8416E (Appellant) (Respondent) Assessee by: Shri Vinod Kumar Bindal, AR Ms. Rinky Sharma, ITP Respondent by: Shri Vijay B Vasanta, CIT-DR Date of hearing: 03 07 202…

Amol Awasthi, New Delhi vs. DCIT, C.C.1, New Delhi

In the result, appeals are allowed, as indicated

ITA 1342/DEL/2024[2011-12]Status: DisposedITAT Delhi13 Sept 2024AY 2011-12

Bench: Shri Saktijit Dey & Shri M Balaganesh

For Appellant: Shri Vinod Kumar Bindal, ARFor Respondent: Shri Vijay B Vasanta, CIT-DR
Section 132Section 143(3)Section 144CSection 153ASection 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D” DELHI BEFORE SHRI SAKTIJIT DEY, VICE PRESIDENT AND SHRI M BALAGANESH, ACCOUNTANT MEMBER ITA Nos.1342, 1343, 1344, 1345, 1346, 1347 & 1348/DEL/2024 Assessment Years: 2011-12, 2012-13, 2013-14, 2014-15, 2015-16, 2016-17 & 2018-19 Amol Awasthi, Vs. DCIT, Central Circle-I C/o Vinod Kumar Bindal & New Delhi Co. Chartered Accountants Shiv Sushil Bhawan D-219, Vivek Vihar, Phase-I New Delhi TAN/PAN: AACPA8416E (Appellant) (Respondent) Assessee by: Shri Vinod Kumar Bindal, AR Ms. Rinky Sharma, ITP Respondent by: Shri Vijay B Vasanta, CIT-DR Date of hearing: 03 07 202…

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

…ppreciate the facts in the judgment M/s Abhisar Buildwell Pvt. Ltd. reported in 149 Taxman.com 399 and following in other cases like PCIT Vs S.S.Con Build Pvt. Ltd., 455 ITR 506, PCIT Vs S.S. Con Buildwell in ITA No. 4326/2023,dated 10.07.2023 and U.K. Paints 150 Taxmann.com 108. 6. That the Ld. CIT(A)-5, has erred in following the order of his predecessor for Asstt. Year 2016-17 vide order, dated 27.02.2023 and that order was subject matter of appeal before the Hon'ble ITAT and where it has been held that neither reference to DVO was held to be valid nor the addition was justified. 7. Notwithstanding the above s…

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

…ppreciate the facts in the judgment M/s Abhisar Buildwell Pvt. Ltd. reported in 149 Taxman.com 399 and following in other cases like PCIT Vs S.S.Con Build Pvt. Ltd., 455 ITR 506, PCIT Vs S.S. Con Buildwell in ITA No. 4326/2023,dated 10.07.2023 and U.K. Paints 150 Taxmann.com 108. 6. That the Ld. CIT(A)-5, has erred in following the order of his predecessor for Asstt. Year 2016-17 vide order, dated 27.02.2023 and that order was subject matter of appeal before the Hon'ble ITAT and where it has been held that neither reference to DVO was held to be valid nor the addition was justified. 7. Notwithstanding the above s…

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

…ppreciate the facts in the judgment M/s Abhisar Buildwell Pvt. Ltd. reported in 149 Taxman.com 399 and following in other cases like PCIT Vs S.S.Con Build Pvt. Ltd., 455 ITR 506, PCIT Vs S.S. Con Buildwell in ITA No. 4326/2023,dated 10.07.2023 and U.K. Paints 150 Taxmann.com 108. 6. That the Ld. CIT(A)-5, has erred in following the order of his predecessor for Asstt. Year 2016-17 vide order, dated 27.02.2023 and that order was subject matter of appeal before the Hon'ble ITAT and where it has been held that neither reference to DVO was held to be valid nor the addition was justified. 7. Notwithstanding the above s…

M/S Ruby Realty Pvt. Ltd, Chennai vs. DCIT, Chennai

The appeal stands partly allowed in terms of our above order

ITA 967/CHNY/2022[2008-2009]Status: DisposedITAT Chennai17 May 2024AY 2008-2009

Bench: Hon’Ble Shri V. Durga Rao, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं. / Ita No.966/Chny/2022 (िनधा"रण वष" / Assessment Year:2007-08) & 2. आयकरअपील सं. / Ita No.967/Chny/2022 (िनधा"रण वष" / Assessment Year:2008-09) M/S. Ruby Realty Private Limited Dcit बनाम/ No. B-908, Radiance Shine Apts, Central Circle-3(4), Vs. Chennai-34. Kazhipattur, Omr, Chennai-600 103. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aadcr-2832-B (अपीलाथ!/Appellant) : ($%थ! / Respondent)

For Appellant: Shri P. Murali Mohan Rao (CA)-Ld. ARFor Respondent: Smt. Komali Krishna (CIT)- Ld. DR
Section 132Section 153C

…आयकर अपीलीय अिधकरण “डी” "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, CHENNAI माननीय "ी वी. दुगा" राव, "ाियक सद! एवं माननीय "ी मनोज कुमार अ&वाल ,लेखा सद! के सम)। BEFORE HON’BLE SHRI V. DURGA RAO, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM 1. आयकरअपील सं. / ITA No.966/Chny/2022 (िनधा"रण वष" / Assessment Year:2007-08) & 2. आयकरअपील सं. / ITA No.967/Chny/2022 (िनधा"रण वष" / Assessment Year:2008-09) M/s. Ruby Realty Private Limited DCIT बनाम/ No. B-908, Radiance Shine Apts, Central Circle-3(4), Vs. Chennai-34. Kazhipattur, OMR, Chennai-600 103. "थायीलेखासं./जीआइआरसं./PAN/GIR No. AADCR-2832-B (अपी…

M/S Ruby Realty Pvt. Ltd, Chennai vs. DCIT, Chennai

The appeal stands partly allowed in terms of our above order

ITA 966/CHNY/2022[2007-2008]Status: DisposedITAT Chennai17 May 2024AY 2007-2008

Bench: Hon’Ble Shri V. Durga Rao, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं. / Ita No.966/Chny/2022 (िनधा"रण वष" / Assessment Year:2007-08) & 2. आयकरअपील सं. / Ita No.967/Chny/2022 (िनधा"रण वष" / Assessment Year:2008-09) M/S. Ruby Realty Private Limited Dcit बनाम/ No. B-908, Radiance Shine Apts, Central Circle-3(4), Vs. Chennai-34. Kazhipattur, Omr, Chennai-600 103. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aadcr-2832-B (अपीलाथ!/Appellant) : ($%थ! / Respondent)

For Appellant: Shri P. Murali Mohan Rao (CA)-Ld. ARFor Respondent: Smt. Komali Krishna (CIT)- Ld. DR
Section 132Section 153C

…आयकर अपीलीय अिधकरण “डी” "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, CHENNAI माननीय "ी वी. दुगा" राव, "ाियक सद! एवं माननीय "ी मनोज कुमार अ&वाल ,लेखा सद! के सम)। BEFORE HON’BLE SHRI V. DURGA RAO, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM 1. आयकरअपील सं. / ITA No.966/Chny/2022 (िनधा"रण वष" / Assessment Year:2007-08) & 2. आयकरअपील सं. / ITA No.967/Chny/2022 (िनधा"रण वष" / Assessment Year:2008-09) M/s. Ruby Realty Private Limited DCIT बनाम/ No. B-908, Radiance Shine Apts, Central Circle-3(4), Vs. Chennai-34. Kazhipattur, OMR, Chennai-600 103. "थायीलेखासं./जीआइआरसं./PAN/GIR No. AADCR-2832-B (अपी…

M/S. Jayam Infrastructure Pvt. Ltd, Chennai vs. DCIT, Central Circle-3(4), Chennai

The appeal stands partly allowed in terms of our above order

ITA 1061/CHNY/2022[2008-09]Status: DisposedITAT Chennai17 May 2024AY 2008-09

Bench: Hon’Ble Shri V. Durga Rao, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.1061/Chny/2022 (िनधा"रण वष" / Assessment Year:2008-09) M/S. Jayam Infrastructure Pvt. Ltd. Dcit बनाम/ No.B-908, Radiance Shine Apartments, Central Circle-3(4), Vs. Chennai-34. Kazhipattur, Omr, Chennai-600 103. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabcj-4327-R (अपीलाथ!/Appellant) : ($%थ! / Respondent) अपीलाथPकीओरसे/Appellant By : Shri P. Murali Mohan Rao (Ca)-Ld. Ar TuथPकीओरसे/ Respondent By : Smt. Komali Krishna (Cit)- Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 27-02-2024 घोषणाकीतारीख /Date Of Pronouncement : 17-05-2024 आदेश / O R D E R

For Appellant: Shri P. Murali Mohan Rao (CA)-Ld. ARFor Respondent: Smt. Komali Krishna (CIT)- Ld. DR
Section 153C

…7.09.2008. It is quite clear that on the date of issuance of notice u/s 153C, no proceedings for this year were pending against the assessee and this was a case of an unabated year. The Hon’ble Supreme Court in the case of DCIT vs. U.K.Paints (Overseas) Ltd.(150 Taxmann.com 108), concurring with the decision in Pr. CIT vs. Abhisar Buildwell (P.) Ltd. (149 Taxmann.com 399), held that since no incriminating material was found in case of any of the assessees either from the assessee or from the third-party and the assessments were u/s 153C of the Act, the High Court has rightly set aside the Assessment Order. In th…

M/S Jain Amar Clothing Pvt. Ltd., Ludhiana vs. DCIT, CC-III, Ludhiana

In the result, the ground no

ITA 374/CHANDI/2023[2012-13]Status: DisposedITAT Chandigarh16 May 2024AY 2012-13

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 143(3)Section 153ASection 263Section 68

…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 NO. 374/Chd/2023 िनधा"रण वष" / Assessment Year : 2012-13 M/s Jain Amar Clothing Pvt. Ltd. The DCIT बनाम 992/1, Pipal Building , Chawal Bazar CC-III, Ludhiana Ludhiana-141008 "थायी लेखा सं./PAN NO: AABCJ8065G अपीलाथ"/Appellant ""यथ"/Respondent िनधा"रती क" ओर से/Assessee by : Shri Sudhir Sehgal, Advocate राज"व क" ओर से/ Revenue b…

DCIT, Central Circle, Noida vs. Pgp Charitable Trust, Delhi

In the result, both the appeals of the revenue are dismissed

ITA 471/DEL/2019[2011-12]Status: DisposedITAT Delhi01 May 2024AY 2011-12

Bench: Shri Amit Shukla & Shri M. Balaganesh

Section 12ASection 132Section 153C

…n view of the recent decisions of the Hon’ble Supreme Court in the case of PCIT vs Abhishar Buildwell P Ltd reported in 454 ITR 212 (SC) ; CIT vs Sinhgad Technical Education Society reported in 397 ITR 344 (SC) ; DCIT vs U K Paints Overseas Ltd reported in 454 ITR 441 (SC). 8. In view of the aforesaid observations and respectfully following the judicial precedents relied upon hereinabove, we do not find any infirmity in the order of the ld. CIT(A) in annulling the assessments framed u/s 153C of the Act for the Asst Years 2010-11 and 2011-12 in the facts and circumstances of the instant case. Accordingly, the…

DCIT, Central Circle, Noida vs. Pgp Charitable Trust, Delhi

In the result, both the appeals of the revenue are dismissed

ITA 470/DEL/2019[2010-11]Status: DisposedITAT Delhi01 May 2024AY 2010-11

Bench: Shri Amit Shukla & Shri M. Balaganesh

Section 12ASection 132Section 153C

…n view of the recent decisions of the Hon’ble Supreme Court in the case of PCIT vs Abhishar Buildwell P Ltd reported in 454 ITR 212 (SC) ; CIT vs Sinhgad Technical Education Society reported in 397 ITR 344 (SC) ; DCIT vs U K Paints Overseas Ltd reported in 454 ITR 441 (SC). 8. In view of the aforesaid observations and respectfully following the judicial precedents relied upon hereinabove, we do not find any infirmity in the order of the ld. CIT(A) in annulling the assessments framed u/s 153C of the Act for the Asst Years 2010-11 and 2011-12 in the facts and circumstances of the instant case. Accordingly, the…

ACIT Central Circle-30, New Delhi vs. Bakliwal Holding Pvt Ltd, West Bengal

In the result, the appeals filed by the Revenue are dismissed

ITA 9102/DEL/2019[2011-12]Status: DisposedITAT Delhi30 Apr 2024AY 2011-12

Bench: Shri G.S. Pannu, Hon’Ble & Shri Anubhav Sharmaassessment Year: 2010-11 Assessment Year: 2011-12 Acit, Vs Bakliwal Holding Pvt. Ltd., Central Circle-30, Cabon No.G 20, New Delhi. Ground Floor, Kolkata, West Bengal – 700 013. Pan: Aabcb0328E (Appellants) (Respondents) Assessee By : Shri Subhash Agarwal, Ca Revenue By : Shri Zafarul Haque Tanweer, Cit-Dr Date Of Hearing : 26.02.2024 Date Of Pronouncement : 30.04.2024 Order Per Anubhav Sharma, Jm: These Are Appeals Preferred By The Revenue Against The Orders Of The Commissioner Of Income Tax (Appeals) (Hereinafter Referred To As Ld. First Appellate Authority Or ‘The Ld. Faa’ For Short) In Appeals Filed Before Him Against The Orders Of The Ld. Assessing Officer (Hereinafter Referred To As The Ld.

For Appellant: Shri Subhash Agarwal, CAFor Respondent: Shri Zafarul Haque Tanweer, CIT-DR
Section 133(6)Section 153C

…basis of several judicial decisions including CIT vs. Kabul Chawla, 380 ITR 573 (Del) which has been further accepted by the Hon’ble Supreme Court in PCIT vs. Abhisar Buildwell Pvt. Ltd. (2023) 149 taxmann.com 399 and DCIT vs. UK Paints (Overseas) Ltd. (2023) 454 ITR 441. The grounds raised have no substance. 3. In the result, the appeals filed by the Revenue are dismissed. Order pronounced in the open court on 30.04.2024. (G.S. PANNU) JUDICIAL MEMBER Dated: 30th April, 2024. dk…