Financial Technologies (I) Ltd. v. Asstt. CIT

61 Taxmann.com 406Reported decision2015#10694 most cited

What is Financial Technologies (I) Ltd. v. Asstt. CIT authority for?

Explanation 5A to Section 132 of the Income Tax Act applies only when undisclosed money, bullion, jewellery, or other valuable articles are found during a search and additions are made on that basis; no such material was brought on record by the revenue in this case.

10

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2019 to 2024.

Also referred to as

Financial Technologies (I) Ltd. v. Asstt. CIT · Section 132 · Explanation 5A · incriminating documents · unaccounted money · bullion · jewellery · search assessment · undisclosed income

Sections most often in play

Section 10(38)Section 132Section 139(1)Section 153ASection 271(1)(c)Section 5A

Judgments citing Financial Technologies (I) Ltd. v. Asstt. CIT

M/S. Concorde Housing Corporation Private Limited, Bengaluru vs. Assistant Commissioner of Income Tax, Central Circle-1(4), Bengaluru

In the result, appeal of the assessee in ITA No

ITA 531/BANG/2024[2014-15]Status: DisposedITAT Bangalore29 Jul 2024AY 2014-15

Bench: Shri Chandra Poojari & Shri Prakash Chand Yadav

For Appellant: Sri V. Srinivasan, A.RFor Respondent: Ms. Neha Sahay, D.R
Section 132Section 153ASection 271(1)(c)

…ITA No.531 & 532/Bang/2024 M/s. Concorde Housing Corporation Private Limited, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI PRAKASH CHAND YADAV, JUDICIAL MEMBER ITA No.531 & 532/Bang/2024 Assessment Years: 2014-15 & 2015-16 M/s. Concorde Housing Corporation Private Limited #40/1, Concorde, Vittal Mallya Road Shanthala Nagar ACIT Vs. Mahatma Gandhi Road SO Central Circle-1(4) Bangalore 560 001 Bangalore PAN NO : AADCC4087F APPELLANT RESPONDENT Appellant by : Sri V. Srinivasan, A.R. Respondent by : Ms. Neha Sahay, D.R. Date of H…

Balaji Telefilms Ltd, Mumbai vs. DCIT 4(3)(Cr)4, Mumbai

The appeal stands allowed in terms of our above order

ITA 7650/MUM/2016[2014-15]Status: DisposedITAT Mumbai18 Sept 2020AY 2014-15

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri Snehal R. Shah- Ld. ARFor Respondent: Ms. Bharti Singh & Ms.Kavita
Section 271(1)(c)Section 274

…1 ITA Nos. 5580,7645-7650/Mum/2016 M/s Balaji Telefilms Limited Assessment Years: 2007-08 to 2012-13, 2014-15 आयकर अपीलीय अिधकरण “बी” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI माननीय "ी महावीर िसंह, उपा"" एवं माननीय "ी मनोज कुमार अ"वाल ,लेखा सद" के सम"। BEFORE HON’BLE SHRI MAHAVIR SINGH, VP AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM 1.आयकरअपील सं./ I.T.A. No.5580/Mum/2016 (िनधा"रण वष" / Assessment Year:2007-08) & 2.आयकरअपील सं./ I.T.A. No.7645/Mum/2016 (िनधा"रण वष" / Assessment Year:2008-09) & 3.आयकरअपील सं./ I.T.A. No.7646/Mum/2016 (िनधा"रण वष" / Assessment Year:2009-10) & 4.आयकर…

Balaji Telefilms Ltd, Mumbai vs. DCIT 4(3) Cen RG 4, Mumbai

The appeal stands allowed in terms of our above order

ITA 5580/MUM/2016[2007-08]Status: DisposedITAT Mumbai18 Sept 2020AY 2007-08

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri Snehal R. Shah- Ld. ARFor Respondent: Ms. Bharti Singh & Ms.Kavita
Section 271(1)(c)Section 274

…1 ITA Nos. 5580,7645-7650/Mum/2016 M/s Balaji Telefilms Limited Assessment Years: 2007-08 to 2012-13, 2014-15 आयकर अपीलीय अिधकरण “बी” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI माननीय "ी महावीर िसंह, उपा"" एवं माननीय "ी मनोज कुमार अ"वाल ,लेखा सद" के सम"। BEFORE HON’BLE SHRI MAHAVIR SINGH, VP AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM 1.आयकरअपील सं./ I.T.A. No.5580/Mum/2016 (िनधा"रण वष" / Assessment Year:2007-08) & 2.आयकरअपील सं./ I.T.A. No.7645/Mum/2016 (िनधा"रण वष" / Assessment Year:2008-09) & 3.आयकरअपील सं./ I.T.A. No.7646/Mum/2016 (िनधा"रण वष" / Assessment Year:2009-10) & 4.आयकर…

Balaji Telefilms Ltd, Mumbai vs. DCIT 4(3)(Cr)4, Mumbai

The appeal stands allowed in terms of our above order

ITA 7645/MUM/2016[2008-09]Status: DisposedITAT Mumbai18 Sept 2020AY 2008-09

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri Snehal R. Shah- Ld. ARFor Respondent: Ms. Bharti Singh & Ms.Kavita
Section 271(1)(c)Section 274

…1 ITA Nos. 5580,7645-7650/Mum/2016 M/s Balaji Telefilms Limited Assessment Years: 2007-08 to 2012-13, 2014-15 आयकर अपीलीय अिधकरण “बी” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI माननीय "ी महावीर िसंह, उपा"" एवं माननीय "ी मनोज कुमार अ"वाल ,लेखा सद" के सम"। BEFORE HON’BLE SHRI MAHAVIR SINGH, VP AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM 1.आयकरअपील सं./ I.T.A. No.5580/Mum/2016 (िनधा"रण वष" / Assessment Year:2007-08) & 2.आयकरअपील सं./ I.T.A. No.7645/Mum/2016 (िनधा"रण वष" / Assessment Year:2008-09) & 3.आयकरअपील सं./ I.T.A. No.7646/Mum/2016 (िनधा"रण वष" / Assessment Year:2009-10) & 4.आयकर…

Deputy Commissioner of Income Tax, Kota vs. Shri Vasudev Agrawal, Kota

In the result, appeal of the revenue is dismissed

ITA 1434/JPR/2018[2013-14]Status: DisposedITAT Jaipur22 Mar 2019AY 2013-14
For Appellant: Shri Vijay Goyal (CA) &For Respondent: Shri Varinder Mehta(CIT-DR) fu/kZkfjrh dh vksj ls@
Section 10(38)Section 132Section 132(4)Section 139(1)Section 143(3)Section 153ASection 271(1)(c)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “A”, JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 1434/JP/2018 fu/kZkj.k o"kZ@Assessment Year : 2013-14 cuke Deputy Commissioner of Shri Vasudev Agarwal, Vs. Income Tax, Bunglow No. 3, J.K. Nagar, Kota, Central Circle, Kota. Rajasthan. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAVPA 5418 K vihykFkhZ@Appellant izR;FkhZ@Respondent jktLo dh vksj ls@ Revenue by : Shri Varinder Mehta(CIT-DR) fu/kZkfjrh dh vk…

Deputy Commissioner of Income Tax, Kota vs. Shri Rajendra Agrawal, Kota

In the result, appeal of the revenue is dismissed

ITA 1432/JPR/2018[2013-14]Status: DisposedITAT Jaipur22 Mar 2019AY 2013-14
For Appellant: Shri Vijay Goyal (CA) &For Respondent: Shri Varinder Mehta(CIT-DR) fu/kZkfjrh dh vksj ls@
Section 10(38)Section 132Section 132(4)Section 139(1)Section 143(3)Section 153ASection 271(1)(c)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “A”, JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 1432/JP/2018 fu/kZkj.k o"kZ@Assessment Year : 2013-14 cuke Deputy Commissioner of Rajendra Agarwal, Vs. Income Tax, 1-TA-12, Vigyan Nagar, Kota, Central Circle, Kota. Rajasthan. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ABKPA 3830 H vihykFkhZ@Appellant izR;FkhZ@Respondent jktLo dh vksj ls@ Revenue by : Shri Varinder Mehta(CIT-DR) fu/kZkfjrh dh vksj ls@ A…

Deputy Commissioner of Income Tax, Central Circle, Kota vs. Smt. Jyoti Agarwal, Kota

In the result, appeal of the revenue is dismissed

ITA 1430/JPR/2018[2013-14]Status: DisposedITAT Jaipur22 Mar 2019AY 2013-14
For Appellant: Shri Vijay Goyal (CA) &For Respondent: Shri Varinder Mehta(CIT-DR) fu/kZkfjrh dh vksj ls@
Section 10(38)Section 132Section 132(4)Section 139(1)Section 143(3)Section 153ASection 271(1)(c)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “A”, JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 1430/JP/2018 fu/kZkj.k o"kZ@Assessment Year : 2013-14 cuke Deputy Commissioner of Smt. Jyoti Agarwal, Vs. Income Tax, 3 J K Nagar, DCM Road, Kota, Central Circle, Kota. Rajasthan. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ADXPA 2070 N vihykFkhZ@Appellant izR;FkhZ@Respondent jktLo dh vksj ls@ Revenue by : Shri Varinder Mehta(CIT-DR) fu/kZkfjrh dh vksj ls@…

Deputy Commissioner of Income Tax, Kota vs. Smt. Malti Agarwal, Kota

In the result, appeal of the revenue is dismissed

ITA 1447/JPR/2018[2013-14]Status: DisposedITAT Jaipur21 Mar 2019AY 2013-14
For Appellant: Shri Vijay Goyal (CA) &For Respondent: Shri Varinder Mehta(CIT-DR) fu/kZkfjrh dh vksj ls@
Section 10(38)Section 132Section 132(4)Section 139(1)Section 143(3)Section 153ASection 271(1)(c)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “A”, JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 1447/JP/2018 fu/kZkj.k o"kZ@Assessment Year : 2013-14 cuke Deputy Commissioner of Smt. Malti Agarwal, Vs. Income Tax, 3, J K Nagar, Central Circle, Kota. Kota, Rajasthan. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ACMPA 2697 P vihykFkhZ@Appellant izR;FkhZ@Respondent jktLo dh vksj ls@ Revenue by : Shri Varinder Mehta(CIT-DR) fu/kZkfjrh dh vksj ls@ Assessee…

Deputy Commissioner of Income Tax, Kota vs. Smt. Indira Agrawal, Kota

In the result, appeal of the revenue is dismissed

ITA 1444/JPR/2018[2013-14]Status: DisposedITAT Jaipur21 Mar 2019AY 2013-14
For Appellant: Shri Vijay Goyal (CA) &For Respondent: Shri Varinder Mehta(CIT-DR) fu/kZkfjrh dh vksj ls@
Section 10(38)Section 132Section 132(4)Section 139(1)Section 143(3)Section 153ASection 271(1)(c)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “A”, JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 1444/JP/2018 fu/kZkj.k o"kZ@Assessment Year : 2013-14 cuke Deputy Commissioner of Smt. Indira Agarwal, Vs. Income Tax, Bunglow No. 3, Kansua Road, Central Circle, Kota. Kota, Rajasthan. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ADYPA 2642 P vihykFkhZ@Appellant izR;FkhZ@Respondent jktLo dh vksj ls@ Revenue by : Shri Varinder Mehta(CIT-DR) fu/kZkfjrh dh vk…

Deputy Commissioner of Income Tax, Kota vs. Shri Ajay Agarwal, Kota

In the result, appeal of the revenue is dismissed

ITA 1442/JPR/2018[2013-14]Status: DisposedITAT Jaipur21 Mar 2019AY 2013-14
For Appellant: Shri Vijay Goyal (CA) &For Respondent: Shri Varinder Mehta(CIT-DR) fu/kZkfjrh dh vksj ls@
Section 10(38)Section 132Section 132(4)Section 139(1)Section 143(3)Section 153ASection 271(1)(c)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “A”, JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 1442/JP/2018 fu/kZkj.k o"kZ@Assessment Year : 2013-14 cuke Deputy Commissioner of Shri Ajay Agarwal, Vs. Income Tax, Plot No. 6 & 7, Multimetals Central Circle, Kota. Campus, C-Block, Heavy Industrial Area, Kota, Rajasthan. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AFOPA 1833 L vihykFkhZ@Appellant izR;FkhZ@Respondent jktLo dh vksj ls@ Revenue by : Shri V…

Financial Technologies (I) Ltd. v. Asstt. CIT (61 Taxmann.com 406) — Cited in 10 Judgments | BharatTax