Gopal Lal Bhadruka v. DICT

27 Taxmann.com 167High Court2012#1582 most cited
71

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2016 to 2025.

Also referred to as

Gopal Lal Bhadruka v. DICT · section 132 · section 153A · search and seizure assessment · additions in search assessment · incriminating material · dumb documents · jurisdictional High Court · Revenue favour · Meeta Gutgutia · Kabul Chawla

Issues it is cited on

Judgments citing Gopal Lal Bhadruka v. DICT

Govind Agarwal. HUF, Mumbai vs. ACIT Cen Cir 32, Mumbai

In the result, the appeals of the assessee’s are allowed in part, in terms indicated hereinabove, whereas the Revenue’s appeals are dismissed

ITA 826/MUM/2011[2004-05]Status: DisposedITAT Mumbai30 Jun 2016AY 2004-05

Bench: Shri R.C.Sharma, Am & Shri Sanjay Garg, Jm आयकर अपील सं./Ita No.4531,4566,876,877,878/Mum/2011 ("नधा"रण वष" / Assessment Years :2006-07, 2007-08, 2002-03, 2003-04 & 2005-06) Acit, Cc-32, Mumbai Vs. Manidevi Agarwal, 720, A- 1, Lok Bharti Chs Ltd., Marol Maroshi Road, Marol, Andheri(E), Mumbai- 400059 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aakpa 4962 H .. (अपीलाथ" /Appellant) (""यथ" / Respondent) & आयकर अपील सं./Ita No.4528/Mum/2011 ("नधा"रण वष" / Assessment Years : 2007-08) Acit, Cc-32, Mumbai Vs. Shri Govind Agarwal, 701, A-1, Lok Bharti Chs Ltd., Marol Maroshi Road, Marol, Andheri(E), Mumbai- 400059 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Adopa 4038 K .. (अपीलाथ" /Appellant) (""यथ" / Respondent) & आयकर अपील सं./Ita No.873,874/Mum/2011 ("नधा"रण वष" / Assessment Years : 2003-04 & 2004-05) Acit, Cc-32, Mumbai Vs. Shri Govind Agarwal(Huf), 720/A-5, Lok Bharti Chs Ltd., Marol Maroshi Road, Marol, Andheri(E), Mumbai- 400059 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aiepa 3109 A .. (अपीलाथ" /Appellant) (""यथ" / Respondent) 876,828,4566,4547,218/11 &957/13&Co203.13

Section 143(3)Section 14ASection 153A

…during the search. Though such disallowance was deleted for other reasons but the validity of the notice was upheld in this case. CIT-DR also brought our attention to the judgment of Andhra Pradesh High Court in the case of Gopal Lal Bhadruka vs. DCIT [2012] 27 Taxmann.com 167 (AP) in his favour. Of course, this is the case where assessments completed u/s 158BD of the Act and not u/s 153A as in the present case. Further, Ld DR also filed the judgment of Delhi High Court in the case of Madugula Venu vs. DIT [2013] 29 Taxmann.com 200 (Delhi), which is relevant for the proposition that the notice issued u/s 153A ca…