J.J. Enterprises vs CIT254 ITR 216 (SC), Assam Tea Co. v. ITO

ANIKET SINGAL,NEW DELHI vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1, CHANDIGARH

In the result, all the above appeals are allowed

Bench: SHRI. RAJPAL YADAV (Vice President), SHRI. KRINWANT SAHAY, AM आयकर अपील सं. / ITA No. 939/Chd/2025 निर्धारण वर्ष / Assessment Year : 2016-17 Shri Aniket Singal बनाम The DCIT 4, Amritashergil Marg, New Delhi- 110003 Central Circle-1 Chandigarh स्थायी लेखा सं./ PAN NO: CZCPS6126E अपीलार्थी/Appellant प्रत्यर्थी / Respondent आयकर अपील सं. / ITA No. 1145/Chd/2025 निर्धारण वर्ष / Assessment Year : 2017-18 Smt. Aarti Singal बनाम The DCIT 53, Jor Bagh, New Delhi-110003 Central Circle-1 Chandigarh स

…ssment under the Act has to be made on the basis of mere material/evidence and not on the basis of assumptions/presumptions [refer J.J. Enterprises vs. CIT 254 ITR 216 (SC), Assam Tea Co. vs. ITO: 92 ITD 85 (Asr.) (SB), Faqir Chand Chaman Lal vs. ACIT: (2004) 1 SOT 914 (Asr.) (Appeal dismissed by P&H High Court in 262 ITR 295 and SLP dismissed by SC in 268 ITR), CIT vs. Paras Cotton Co.: 288 ITR 211 (Raj.)] 33. In the present case, the entire case of the Assessing Officer is based on merely conjectures and surmises, without any tangible material being brought on record to controvert the cogent documentary, contem…

AARTI SINGAL,NEW DELHI vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1, CHANDIGARH

In the result, all the above appeals are allowed

Bench: SHRI. RAJPAL YADAV (Vice President), SHRI. KRINWANT SAHAY, AM आयकर अपील सं. / ITA No. 939/Chd/2025 निर्धारण वर्ष / Assessment Year : 2016-17 Shri Aniket Singal बनाम The DCIT Central Circle-1 Chandigarh 4, Amritashergil Marg, New Delhi- 110003 स्थायी लेखा सं./ PAN NO: CZCPS6126E अपीलार्थी/Appellant प्रत्यर्थी / Respondent आयकर अपील सं. / ITA No. 1145/Chd/2025 निर्धारण वर्ष / Assessment Year : 2017-18 Smt. Aarti Singal बनाम The DCIT Central Circle-1 Chandigarh 53, Jor Bagh, New Delhi-110003 स

…ssment under the Act has to be made on the basis of mere material/evidence and not on the basis of assumptions/presumptions [refer J.J. Enterprises vs. CIT 254 ITR 216 (SC), Assam Tea Co. vs. ITO: 92 ITD 85 (Asr.) (SB), Faqir Chand Chaman Lal vs. ACIT: (2004) 1 SOT 914 (Asr.) (Appeal dismissed by P&H High Court in 262 ITR 295 and SLP dismissed by SC in 268 ITR), CIT vs. Paras Cotton Co.: 288 ITR 211 (Raj.)] 33. In the present case, the entire case of the Assessing Officer is based on merely conjectures and surmises, without any tangible material being brought on record to controvert the cogent documentary, contem…

SMT. RITU SOIN,LUDHIANA vs. ACIT, CC-II, LUDHIANA

In the result, both the appeals are allowed

…n the basis of suspicion in the mind of the AO. Reliance in his regard\nis placed on the following decisions:-\ni) Lalchand Bhagat Ambica Ram v CIT (37ITR 288) (SC)\nii) CIT v. Paras Cotton Co. (288 ITR 211) (Raj.)\niii) Faqir Chand Chaman Lal v. ACIT [(2004) 1 SOT 914 (Asr.)] [Appeal\ndismissed by P&H High Court in 262 ITR 295 and SLP dismissed by SC in 268 ITR\n215(St)];\niv) Assam Tea Co. v. ITO [(2005) 92ITD 85 (Asr.) (SB)];\nv) Jhantala Investments Limited v ACIT [(2000) 73 ITD 123 (Mum.)]\n7. Further in this case assessment was made under section 153A, being a search\ncase. No incriminating material, to sho…

SANJAY SINGAL (HUF),NEW DELHI vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1, CHANDIGARH , CHANDIGARH

In the result, assessee’s appeals are allowed

Bench: SHRI. RAJPAL YADAV (Vice President), SHRI. KRINWANT SAHAY (Accountant Member)

…assessment under the Act has to be made on the basis of mere material/evidence and not on the basis of assumptions/presumptions [refer J.J. Enterprises vs CIT254 ITR 216 (SC), Assam Tea Co. vs ITO: 92 ITD 85 (Asr)(SB), Faqir Chand Chaman Lai vs ACIT : (2004) 1 SOT 914(Asr.) (Appeal dismissed 23 by P&H High Court in 262 ITR 295and SLP dismissed by SC in 268 ITR), CIT vs Paras Cotton Co: 288 ITR 211 (Raj.)] 33. In the present case, the entire case of the Assessing Officer is based on merely conjectures and surmises, without any tangible material being brought on record to controvert the cogent documentary, contem…

SANJAY SINGAL,NEW DELHI vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1, CHANDIGARH, CHANDIGARH

In the result, assessee’s appeals are allowed

Bench: SHRI. RAJPAL YADAV (Vice President), SHRI. KRINWANT SAHAY (Accountant Member)

…assessment under the Act has to be made on the basis of mere material/evidence and not on the basis of assumptions/presumptions [refer J.J. Enterprises vs CIT254 ITR 216 (SC), Assam Tea Co. vs ITO: 92 ITD 85 (Asr)(SB), Faqir Chand Chaman Lai vs ACIT : (2004) 1 SOT 914(Asr.) (Appeal dismissed 23 by P&H High Court in 262 ITR 295and SLP dismissed by SC in 268 ITR), CIT vs Paras Cotton Co: 288 ITR 211 (Raj.)] 33. In the present case, the entire case of the Assessing Officer is based on merely conjectures and surmises, without any tangible material being brought on record to controvert the cogent documentary, contem…

ANIKET SINGAL,NEW DELHI vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1, CHANDIGARH, CHANDIGARH

In the result, assessee’s appeals are allowed

Bench: SHRI. RAJPAL YADAV (Vice President), SHRI. KRINWANT SAHAY (Accountant Member)

…assessment under the Act has to be made on the basis of mere material/evidence and not on the basis of assumptions/presumptions [refer J.J. Enterprises vs CIT254 ITR 216 (SC), Assam Tea Co. vs ITO: 92 ITD 85 (Asr)(SB), Faqir Chand Chaman Lai vs ACIT : (2004) 1 SOT 914(Asr.) (Appeal dismissed 23 by P&H High Court in 262 ITR 295and SLP dismissed by SC in 268 ITR), CIT vs Paras Cotton Co: 288 ITR 211 (Raj.)] 33. In the present case, the entire case of the Assessing Officer is based on merely conjectures and surmises, without any tangible material being brought on record to controvert the cogent documentary, contem…

AARTI SINGAL,NEW DELHI vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1, CHANDIGARH, CHANDIGARH

In the result, assessee’s appeals are allowed

Bench: SHRI. RAJPAL YADAV (Vice President), SHRI. KRINWANT SAHAY (Accountant Member)

…assessment under the Act has to be made on the basis of mere material/evidence and not on the basis of assumptions/presumptions [refer J.J. Enterprises vs CIT254 ITR 216 (SC), Assam Tea Co. vs ITO: 92 ITD 85 (Asr)(SB), Faqir Chand Chaman Lai vs ACIT : (2004) 1 SOT 914(Asr.) (Appeal dismissed 23 by P&H High Court in 262 ITR 295and SLP dismissed by SC in 268 ITR), CIT vs Paras Cotton Co: 288 ITR 211 (Raj.)] 33. In the present case, the entire case of the Assessing Officer is based on merely conjectures and surmises, without any tangible material being brought on record to controvert the cogent documentary, contem…

AARTI SINGAL,NEW DELHI vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1, CHANDIGARH, CHANDIGARH

In the result, assessee’s appeals are allowed

Bench: SHRI. RAJPAL YADAV (Vice President), SHRI. KRINWANT SAHAY (Accountant Member)

…assessment under the Act has to be made on the basis of mere material/evidence and not on the basis of assumptions/presumptions [refer J.J. Enterprises vs CIT254 ITR 216 (SC), Assam Tea Co. vs ITO: 92 ITD 85 (Asr)(SB), Faqir Chand Chaman Lai vs ACIT : (2004) 1 SOT 914(Asr.) (Appeal dismissed 23 by P&H High Court in 262 ITR 295and SLP dismissed by SC in 268 ITR), CIT vs Paras Cotton Co: 288 ITR 211 (Raj.)] 33. In the present case, the entire case of the Assessing Officer is based on merely conjectures and surmises, without any tangible material being brought on record to controvert the cogent documentary, contem…

SHRI ABHISHEK SOIN,LUDHIANA vs. DCIT, CC-II, LUDHIANA

The appeals are partly allowed

Bench: Shri Rajpal Yadav & Shri Krinwant Sahayआयकर अपील सं./ Ita No. 321 & 322/Chd/2019 "नधा"रण वष" / Assessment Year: 2010-11, 2011-12 Shri Abhishek Soin, The Dcit, C/O Sigma Cartons Pvt. Ltd., Vs Central Circle-Ii, Unit-Ii, Industrial Area-C, Ludhiana. Sua Road, Ludhiana. "थायी लेखा सं./Pan No: Anbps9446A अपीलाथ"/Appellant ""यथ"/Respondent Assessee By : Shri Aditya Kumar, Ca Revenue By : Shri Manav Bansal, Cit Dr Date Of Hearing : 03.06.2025 Date Of Pronouncement : 29.07.2025 Hybrid Hearing O R D E R

…st on the basis of suspicion in the mind of the AO. Reliance in his regard is placed on the following decisions:- i) Lalchand Bhagat Ambica Ram v CIT (37ITR 288) (SC) ii) CIT v. Paras Cotton Co. (288 ITR 211) (Raj.) iii) Faqir Chand Chaman Lai v. ACIT [(2004) 1 SOT 914 (Asr.)] [Appeal dismissed by P&H High Court in 262 ITR 295 and SLP dismissed by SC in 268 ITR 215(St)]; iv) Assam Tea Co. v. ITO [(2005) 92ITD 85 (Asr.) (SB)]; v) Jhantala Investments Limited v ACIT [(2000) 73 ITD 123 (Mum.)] 7. Further in this case assessment was made under section 153A, being a search case. No incriminating material, to show th…

SHRI ABHISHEK SOIN,LUDHIANA vs. DCIT, CC-II, LUDHIANA

The appeals are partly allowed

Bench: Shri Rajpal Yadav & Shri Krinwant Sahayआयकर अपील सं./ Ita No. 321 & 322/Chd/2019 "नधा"रण वष" / Assessment Year: 2010-11, 2011-12 Shri Abhishek Soin, The Dcit, C/O Sigma Cartons Pvt. Ltd., Vs Central Circle-Ii, Unit-Ii, Industrial Area-C, Ludhiana. Sua Road, Ludhiana. "थायी लेखा सं./Pan No: Anbps9446A अपीलाथ"/Appellant ""यथ"/Respondent Assessee By : Shri Aditya Kumar, Ca Revenue By : Shri Manav Bansal, Cit Dr Date Of Hearing : 03.06.2025 Date Of Pronouncement : 29.07.2025 Hybrid Hearing O R D E R

…st on the basis of suspicion in the mind of the AO. Reliance in his regard is placed on the following decisions:- i) Lalchand Bhagat Ambica Ram v CIT (37ITR 288) (SC) ii) CIT v. Paras Cotton Co. (288 ITR 211) (Raj.) iii) Faqir Chand Chaman Lai v. ACIT [(2004) 1 SOT 914 (Asr.)] [Appeal dismissed by P&H High Court in 262 ITR 295 and SLP dismissed by SC in 268 ITR 215(St)]; iv) Assam Tea Co. v. ITO [(2005) 92ITD 85 (Asr.) (SB)]; v) Jhantala Investments Limited v ACIT [(2000) 73 ITD 123 (Mum.)] 7. Further in this case assessment was made under section 153A, being a search case. No incriminating material, to show th…

SHRI SATISH SOIN,LUDHIANA vs. ACIT, CC-II, LUDHIANA

In the result, appeal of the assessee is allowed

Bench: Shri Rajpal Yadav & Shri Manoj Kumar Aggarwalआयकर अपील सं./ Ita No. 303/Chd/2019 "नधा"रण वष" / Assessment Year : 2012-13 Shri Satish Soin, बनाम The Acit, House No.31, Garden Enclave, Central Circle-2, Vs South City-Ii, Ludhiana. Ludhiana. "थायी लेखा सं./Pan /Tan No: Advps6254N अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee By : Shri Ashwani Kumar & Ms. Muskan Garg, Cas राज"व क" ओर से/ Revenue By : Smt. Kusum Bansal, Cit Dr तार"ख/Date Of Hearing : 26.05.2025 उदघोषणा क" तार"ख/Date Of Pronouncement : 23.07.2025 Hybrid Hearing आदेश/Order Per Rajpal Yadav, Vp

…st on the basis of suspicion in the mind of the AO. Reliance in his regard is placed on the following decisions:- i) Lalchand Bhagat Ambica Ram v CIT (37ITR 288) (SC) ii) CIT v. Paras Cotton Co. (288 ITR 211) (Raj.) iii) Faqir Chand Chaman Lai v. ACIT [(2004) 1 SOT 914 (Asr.)] [Appeal dismissed by P&H High Court in 262 ITR 295 and SLP dismissed by SC in 268 ITR 215(St)]; iv) Assam Tea Co. v. ITO [(2005) 92ITD 85 (Asr.) (SB)]; v) Jhantala Investments Limited v ACIT [(2000) 73 ITD 123 (Mum.)] 7. Further in this case assessment was made under section 153A, being a search case. No incriminating material, to show tha…

SMT. GINNY SOIN,LUDHIANA vs. ACIT, CC-II, LUDHIANA

The appeals are partly allowed

…of suspicion in the mind of the AO.\nReliance in his regard is placed on the following decisions:-\ni)\nii)\niii)\niv)\nv)\nLalchand Bhagat Ambica Ram v CIT (37ITR 288) (SC)\nCIT v. Paras Cotton Co. (288 ITR 211) (Raj.)\nFaqir Chand Chaman Lai v. ACIT [(2004) 1 SOT 914 (Asr.)] [Appeal\ndismissed by P&H High Court in 262 ITR 295 and SLP dismissed by SC in 268\nITR 215(St)];\nAssam Tea Co. v. ITO [(2005) 92ITD 85 (Asr.) (SB)];\nJhantala Investments Limited v ACIT [(2000) 73 ITD 123 (Мит.)]\n7. Further in this case assessment was made under section 153A, being a\nsearch case. No incriminating material, to show that…

SMT. GINNY SOIN,LUDHIANA vs. ACIT, CC-II, LUDHIANA

The appeals are partly allowed

…of suspicion in the mind of the AO.\nReliance in his regard is placed on the following decisions:-\ni)\nii)\niii)\niv)\nv)\nLalchand Bhagat Ambica Ram v CIT (37ITR 288) (SC)\nCIT v. Paras Cotton Co. (288 ITR 211) (Raj.)\nFaqir Chand Chaman Lai v. ACIT [(2004) 1 SOT 914 (Asr.)] [Appeal\ndismissed by P&H High Court in 262 ITR 295 and SLP dismissed by SC in 268\nITR 215(St)];\nAssam Tea Co. v. ITO [(2005) 92ITD 85 (Asr.) (SB)];\nJhantala Investments Limited v ACIT [(2000) 73 ITD 123 (Мит.)]\n7. Further in this case assessment was made under section 153A, being a\nsearch case. No incriminating material, to show that…

SH. DINESH SOIN,LUDHIANA vs. ACIT, LUDHIANA

The appeals are partly allowed

…n the basis of suspicion in the mind of the AO.\nReliance in his regard is placed on the following decisions:-\ni) Lalchand Bhagat Ambica Ram v CIT (37ITR 288) (SC)\nii) CIT v. Paras Cotton Co. (288 ITR 211) (Raj.)\niii) Faqir Chand Chaman Lai v. ACIT [(2004) 1 SOT 914 (Asr.)] [Appeal\ndismissed by P&H High Court in 262 ITR 295 and SLP dismissed by SC in 268\nITR 215(St)];\niv) Assam Tea Co. v. ITO [(2005) 92ITD 85 (Asr.) (SB)];\nv) Jhantala Investments Limited v ACIT [(2000) 73 ITD 123 (Мит.)]\n7. Further in this case assessment was made under section 153A, being a\nsearch case. No incriminating material, to sho…