Jai Steel (India) v. ACIT

259 CTR 281High Court2013#397 most cited

What is Jai Steel (India) v. ACIT authority for?

Under Section 153A, for completed assessments (under Section 143(1) or 143(3)) where no incriminating material is found during a search under Section 132, the Assessing Officer cannot make additions to the income already assessed. Additions are only permissible if based on undisclosed income or assets discovered during the search.

224

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2025.

Also referred to as

Jai Steel India v ACIT · Section 153A assessment · Section 132 search · incriminating material requirement · completed assessments · undisclosed income additions · scope of search assessment · Section 143(3) · Section 143(1) · additions without incriminating material

Also reported as

26 Taxmann.com 523

Sections most often in play

Section 153ASection 132Section 143(3)Section 139(1)Section 1961Section 10(38)Section 143(2)Section 148
Read the full judgment

Issues it is cited on

section 69dstatutory duessection 158bbsection 245section 153(1)section 153a(1)survey under section 133adocuments seizedblock periodregular assessmentsection 132(1)section 69b

Judgments citing Jai Steel (India) v. ACIT

Shri V. Natarajan (Individual), Rasipuram vs. ACIT, Central Circle, Salem

In the result, both the appeals of assessee in ITA No

ITA 1801/CHNY/2024[2015-16]Status: DisposedITAT Chennai31 Oct 2025AY 2015-16

Bench: Shri Manu Kumar Giri & Shri Jagadishआयकर अपील सं./Ita Nos.1535 & 1801/Chny/2024 ननिाारण वर्ा/Assessment Years: 2016-17 & 2015-16 V. Varadappan Natarajan/ The Acit, V. Natarajan (Individual), Central Circle, No.64-C, Rotary Nagar, Salem. Rasipuram Tamil Nadu-637 408. [Pan: Acgpn1477Q] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Appellant By : Mr.T.S. Lakshmi Venkataraman, Fca (Virtual) प्रत्यर्थी की ओर से /Respondent By : Mr.Shiva Srinivas, Cit सुनवाईकीतारीख/Date Of Hearing : 09.10.2025 घोर्णाकीतारीख /Date Of Pronouncement : 31.10.2025

For Appellant: Mr.T.S. LakshmiFor Respondent: Mr.Shiva Srinivas, CIT
Section 115BSection 143(3)Section 153ASection 250Section 250(6)Section 37Section 68

…R 153 (Gujarat) g) Decision of Gujarat HC in the case of Saumya Construction Pvt Ltd., (387 ITR 529) ITA Nos.1535 & 1801/Chny/2024 (AYs 2016-17 & 2015-16) Varadappan Natarajan/ V. Natarajan (Individual) :: 19 :: h) Jain Steel (India) Vs ACIT in Rajasthan HC 259 CTR 281 i) Decision of ITAT Chennai "B" Bench in the case of ACIT Central Circle-2(2), Chennai Vs RPD Earth MoveRs. Pvt Ltd., reported in (2019) 101 taxman.com89 (Chennai-Trib.) order dated 03.12.2018 J) Decision of ITAT Ahmadabad Bench in the case of Priya Holding Pvt. Ltd Vs ACIT, Central Circle 2(1), Ahmadabad reported in (2018) 90 taxman.com 409 (Ahm…

Varadappan Natarajan, Rasipuram vs. ACIT, Central Circle, Salem

In the result, both the appeals of assessee in ITA No

ITA 1535/CHNY/2024[2016-17]Status: DisposedITAT Chennai31 Oct 2025AY 2016-17

Bench: Shri Manu Kumar Giri & Shri Jagadishआयकर अपील सं./Ita Nos.1535 & 1801/Chny/2024 ननिाारण वर्ा/Assessment Years: 2016-17 & 2015-16 V. Varadappan Natarajan/ The Acit, V. Natarajan (Individual), Central Circle, No.64-C, Rotary Nagar, Salem. Rasipuram Tamil Nadu-637 408. [Pan: Acgpn1477Q] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Appellant By : Mr.T.S. Lakshmi Venkataraman, Fca (Virtual) प्रत्यर्थी की ओर से /Respondent By : Mr.Shiva Srinivas, Cit सुनवाईकीतारीख/Date Of Hearing : 09.10.2025 घोर्णाकीतारीख /Date Of Pronouncement : 31.10.2025

For Appellant: Mr.T.S. LakshmiFor Respondent: Mr.Shiva Srinivas, CIT
Section 115BSection 143(3)Section 153ASection 250Section 250(6)Section 37Section 68

…R 153 (Gujarat) g) Decision of Gujarat HC in the case of Saumya Construction Pvt Ltd., (387 ITR 529) ITA Nos.1535 & 1801/Chny/2024 (AYs 2016-17 & 2015-16) Varadappan Natarajan/ V. Natarajan (Individual) :: 19 :: h) Jain Steel (India) Vs ACIT in Rajasthan HC 259 CTR 281 i) Decision of ITAT Chennai "B" Bench in the case of ACIT Central Circle-2(2), Chennai Vs RPD Earth MoveRs. Pvt Ltd., reported in (2019) 101 taxman.com89 (Chennai-Trib.) order dated 03.12.2018 J) Decision of ITAT Ahmadabad Bench in the case of Priya Holding Pvt. Ltd Vs ACIT, Central Circle 2(1), Ahmadabad reported in (2018) 90 taxman.com 409 (Ahm…

Deputy Commissioner of Income Tax, Central Circle-2, Jodhpur vs. Kalawati Devi, Pali

In the result, appeal of the Revenue is dismissed

ITA 291/JODH/2023[2013-14]Status: DisposedITAT Jodhpur30 Oct 2025AY 2013-14

Bench: SHRI. LALIET KUMAR (Judicial Member), DR. MITHA LAL MEENA (Accountant Member)

For Appellant: Shri Amit Kothari, C.AFor Respondent: Smt. Runi Pal-CIT-DR
Section 10(38)Section 132Section 139(1)Section 143(3)Section 153A

…criminating material, the AO had no power to disturb the concluded assessment. He further submitted that all transactions were fully verifiable from contract notes, demat statements and banking records. He relied on the judgments of Jai Steel (India) v. ACIT (259 CTR 281), CIT v. Kabul Chawla (380 ITR 573), and the Hon’ble Supreme Court decision in PCIT v. Abhisar Buildwell Pvt. Ltd. (454 ITR 212). 11. We have carefully considered the rival submissions and perused the record. It is an admitted fact that during the course of search no document or material was found suggesting that the assessee’s share transaction…

Deputy Commissioner of Income Tax, Central Circle-2, Jodhpur vs. Vinesh Kumar Balar, Pali

In the result, appeal of the Revenue is dismissed

ITA 289/JODH/2023[2013-14]Status: DisposedITAT Jodhpur30 Oct 2025AY 2013-14

Bench: SHRI. LALIET KUMAR (Judicial Member), DR. MITHA LAL MEENA (Accountant Member)

For Appellant: Shri Amit Kothari, C.AFor Respondent: Smt. Runi Pal-CIT-DR
Section 10(38)Section 132Section 139(1)Section 143(3)Section 153A

…criminating material, the AO had no power to disturb the concluded assessment. He further submitted that all transactions were fully verifiable from contract notes, demat statements and banking records. He relied on the judgments of Jai Steel (India) v. ACIT (259 CTR 281), CIT v. Kabul Chawla (380 ITR 573), and the Hon’ble Supreme Court decision in PCIT v. Abhisar Buildwell Pvt. Ltd. (454 ITR 212). 11. We have carefully considered the rival submissions and perused the record. It is an admitted fact that during the course of search no document or material was found suggesting that the assessee’s share transaction…

Deputy Commissioner of Income Tax, Central Circle-2, Jodhpur vs. Sohanraj Balar, Pali

In the result, appeal of the Revenue is dismissed

ITA 288/JODH/2023[2013-14]Status: DisposedITAT Jodhpur30 Oct 2025AY 2013-14

Bench: SHRI. LALIET KUMAR (Judicial Member), DR. MITHA LAL MEENA (Accountant Member)

For Appellant: Shri Amit Kothari, C.AFor Respondent: Smt. Runi Pal-CIT-DR
Section 10(38)Section 132Section 139(1)Section 143(3)Section 153A

…criminating material, the AO had no power to disturb the concluded assessment. He further submitted that all transactions were fully verifiable from contract notes, demat statements and banking records. He relied on the judgments of Jai Steel (India) v. ACIT (259 CTR 281), CIT v. Kabul Chawla (380 ITR 573), and the Hon’ble Supreme Court decision in PCIT v. Abhisar Buildwell Pvt. Ltd. (454 ITR 212). 11. We have carefully considered the rival submissions and perused the record. It is an admitted fact that during the course of search no document or material was found suggesting that the assessee’s share transaction…

Deputy Commissioner of Income Tax, Central Circle-2, Jodhpur vs. Praveen Balar, Pali

In the result, appeal of the Revenue is dismissed

ITA 287/JODH/2023[2011-12]Status: DisposedITAT Jodhpur30 Oct 2025AY 2011-12

Bench: SHRI. LALIET KUMAR (Judicial Member), DR. MITHA LAL MEENA (Accountant Member)

For Appellant: Shri Amit Kothari, C.AFor Respondent: Smt. Runi Pal-CIT-DR
Section 10(38)Section 132Section 139(1)Section 143(3)Section 153A

…criminating material, the AO had no power to disturb the concluded assessment. He further submitted that all transactions were fully verifiable from contract notes, demat statements and banking records. He relied on the judgments of Jai Steel (India) v. ACIT (259 CTR 281), CIT v. Kabul Chawla (380 ITR 573), and the Hon’ble Supreme Court decision in PCIT v. Abhisar Buildwell Pvt. Ltd. (454 ITR 212). 11. We have carefully considered the rival submissions and perused the record. It is an admitted fact that during the course of search no document or material was found suggesting that the assessee’s share transaction…

Sunil Kumar Agarwal, Jaipur vs. ACIT, Cen. Cir-2, Jaipur

In the result the appeal of the assessee in ITA no

ITA 513/JPR/2025[2016-17]Status: DisposedITAT Jaipur14 Oct 2025AY 2016-17
For Appellant: Shri S. L. Poddar, AdvFor Respondent: Mrs. Anita Rinesh, JCIT, Sr-DR
Section 132Section 139Section 153ASection 234B

…l infirmity so as to give rise to question of law, much less, substantial question of law, warranting interference—Appeal, was, accordingly, dismissed. (iii) The issue has now been decided by the High Court of Rajasthan in the case of Jai Steel India Vs. ACIT 88 DTR 1. The Hon'ble High Court has held as under– "Section 153A cannot be read in isolation, in as much as, the same is triggered only on account of any search/requisition u/s 132 or 132A. If any books of accounts or other documents relevant to the assessment had not been produced in the court of original assessment and found in the course of search, such…

Professional Automotives Private Limited, Jammu vs. Assistant Commissioner of Income Tax, Central Circle-1, Jaipur

In the result the appeal of the assessee in ITA no

ITA 812/JPR/2025[2016-17]Status: DisposedITAT Jaipur23 Jul 2025AY 2016-17

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI, आयकर अपील /ITA Nos.809 to 815/JP/2025 निर्धारण वर्ष /Assessment Years :2013-14 to 2019-20 Professional Automotives Pvt. बनाम ACIT, Ltd. Bahu Plaza, Bahu Plaza, Jammu Vs. Central Circle- 1, and Kashmir Jaipur स्थायी लेखा सं./जी.आई.आर. सं./PAN/GIR No.:AAACP9608E अपीलार्थी/Appellant प्र]त्यर्थी/Respondent निर्धारिती की ओर से / Assessee by :Shri Tarun Mittal, CA राजस्व की ओर से /Revenue by: Shri Ajey Malik, CIT (Th. V.C)

For Appellant: Shri Tarun Mittal, CAFor Respondent: Shri Ajey Malik, CIT (Th. V.C)
Section 143(3)Section 37(1)

…O has grosslyerred in making disallowance of Toll & Trip expenses and Repairs and Maintenance expenses for A.Y. 2013-14 to 2017-18, vide assessment completed u/s 153A of the Income Tax Act, 1961. Reliance is also placed on: Jai Steel India v. ACIT reported in 259 CTR 281(Rajasthan HC) In a case where nothing incriminating is found though s. 153A would be triggered and assessment or reassessment to ascertain the total income is required to be done, the same would not result in any addition and the assessments made earlier may have to be reiterated. Argument of the counsel that the AO is free to disturb the income,…

Ashiana Buildprop Private Limited, Udaipur vs. DCIT, Central Circle-1, Udaipur

ITA 706/JODH/2024[2013-14]Status: DisposedITAT Jodhpur26 May 2025AY 2013-14
Section 132Section 145(3)Section 153ASection 234ASection 250

…f CIT(A) in deleting the additions. 4.8 This point in issue, more or less finally settled in favour of the assessee by the various high court of the country and the point in issue also decided by the Hon’ble High Court of Rajasthan in case of Jai Steel India, 259 CTR 281 and recently two decisions of honbleITAT ,jaipur bench, Jodhpur. The decisions of ITAT, Jodhpur and Jaipur benches are binding in nature and assessing authority is bound to follow as per the law laid down on the point in issue i.e. binding nature of tribunal decisions by the lower authority and in this regard reference can be made to the decision…

A, C.I.T. Central Cir.- 2(2), Nagpur vs. Shri Dharampal R.Agrawal, Nagpur

ITA 293/NAG/2016[2008-09]Status: DisposedITAT Nagpur15 May 2025AY 2008-09

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Sachin V. LuthraFor Respondent: Shri Harshad S. Vengurlekar
Section 153ASection 2(22)(e)Section 40Section 43B

…ot commend themselves to us. The result is that the first substantial question of law is answered in the negative, in favour of the Revenue and against the assessee." Further, we find that the Hon'ble Rajasthan High Court in Jai Steel (India) v/s ACIT, [2013] 259 CTR 281 (Raj.) has opined on the same issue and the relevant observations of the Hon'ble High Court of Rajasthan are reproduced below for better appreciation of facts. "22. In the firm opinion of this Court from a plain reading of the provision along with the purpose and purport of the said provision, which is intricately linked with search and requisiti…

A, C.I.T. Central Cir.- 2(2), Nagpur vs. Shri Dharampal R.Agrawal, Nagpur

In the result, Revenue’s appeal being ITA no

ITA 292/NAG/2016[2007-08]Status: DisposedITAT Nagpur15 May 2025AY 2007-08

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Sachin V. LuthraFor Respondent: Shri Harshad S. Vengurlekar
Section 153ASection 40Section 43B

…ommend themselves to us. The result is that the first substantial question of law is answered in the negative, in favour of the Revenue and against the assessee." 8. Further, we find that the Hon'ble Rajasthan High Court in Jai Steel (India) v/s ACIT, [2013] 259 CTR 281 (Raj.) has opined on the same issue and the relevant observations of the Hon’ble High Court of Rajasthan are reproduced below for better appreciation of facts. "22. In the firm opinion of this Court from a plain reading of the provision along with the purpose and purport of the said provision, which is intricately linked with search and requisit…

Dy. C.I.T. Central Cir2(2), Nagpur vs. M/S Shree Agrawal Coal India Pvt. Ltd., Nagpur

In the result, Revenue’s appeal being ITA no

ITA 23/NAG/2016[2008-09]Status: DisposedITAT Nagpur15 May 2025AY 2008-09

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Sachin V. LuthraFor Respondent: Shri Harshad S. Vengurlekar
Section 153ASection 40Section 43B

…ommend themselves to us. The result is that the first substantial question of law is answered in the negative, in favour of the Revenue and against the assessee." 8. Further, we find that the Hon'ble Rajasthan High Court in Jai Steel (India) v/s ACIT, [2013] 259 CTR 281 (Raj.) has opined on the same issue and the relevant observations of the Hon’ble High Court of Rajasthan are reproduced below for better appreciation of facts. "22. In the firm opinion of this Court from a plain reading of the provision along with the purpose and purport of the said provision, which is intricately linked with search and requisit…

Dy. C.I.T. Central Cir2(2), Nagpur vs. M/S Shree Agrawal Coal India Pvt. Ltd., Nagpur

ITA 18/NAG/2016[2009-10]Status: DisposedITAT Nagpur15 May 2025AY 2009-10

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Sachin V. LuthraFor Respondent: Shri Harshad S. Vengurlekar
Section 153ASection 40Section 43B

…commend themselves to us. The result is that the first substantial question of law is answered in the negative, in favour of the Revenue and against the assessee." 8. Further, we find that the Hon'ble Rajasthan High Court in Jai Steel (India) v/s ACIT, [2013] 259 CTR 281 (Raj.) has opined on the same issue and the relevant observations of the Hon'ble High Court of Rajasthan are reproduced below for better appreciation of facts. "22. In the firm opinion of this Court from a plain reading of the provision along with the purpose and purport of the said provision, which is intricately linked with search and requisiti…

Dy. C.I.T. Central Cir.-2(2), Nagpur vs. M/S Shree Agrawal Finance India P. Ltd., Nagpur

ITA 172/NAG/2016[2007-08]Status: DisposedITAT Nagpur15 May 2025AY 2007-08

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Sachin V. LuthraFor Respondent: Shri Harshad S. Vengurlekar
Section 153ASection 2(22)(e)Section 40Section 43B

…commend themselves to us. The result is that the first substantial question of law is answered in the negative, in favour of the Revenue and against the assessee." 8. Further, we find that the Hon'ble Rajasthan High Court in Jai Steel (India) v/s ACIT, [2013] 259 CTR 281 (Raj.) has opined on the same issue and the relevant observations of the Hon'ble High Court of Rajasthan are reproduced below for better appreciation of facts. "22. In the firm opinion of this Court from a plain reading of the provision along with the purpose and purport of the said provision, which is intricately linked with search and requisiti…

Dy. C.I.T. Central Cir.-2(2), Nagpur vs. M/S Shree Agrawal Finance India P. Ltd., Nagpur

ITA 171/NAG/2016[2006-07]Status: DisposedITAT Nagpur15 May 2025AY 2006-07

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri Sachin V. LuthraFor Respondent: Shri Harshad S. Vengurlekar
Section 153ASection 2(22)(e)Section 40Section 43B

…ot commend themselves to us. The result is that the first substantial question of law is answered in the negative, in favour of the Revenue and against the assessee." Further, we find that the Hon'ble Rajasthan High Court in Jai Steel (India) v/s ACIT, [2013] 259 CTR 281 (Raj.) has opined on the same issue and the relevant observations of the Hon'ble High Court of Rajasthan are reproduced below for better appreciation of facts. "22. In the firm opinion of this Court from a plain reading of the provision along with the purpose and purport of the said provision, which is intricately linked with search and requisiti…

The Kumar Family Trust, Delhi vs. ACIT, Central Circle-4, Delhi

In the result, appeal for AYs 2013-14 & 2014-15 are unabated and assessments are set aside due to no incriminating material found during the search and the appeals for the said assessment years are...

ITA 2776/DEL/2022[2019-20]Status: DisposedITAT Delhi20 Nov 2024AY 2019-20

Bench: Shri S. Rifaur Rahman & Shri Sudhir Kumar, Judicialmember

For Appellant: Shri Akkal Dudhwewala, CAFor Respondent: Ms. Sapna Bhatia, CIT DR
Section 132Section 139Section 143(2)Section 153ASection 22Section 23(2)

…CIT Vs. Lata Jain (384 ITR 543) (Del HC) - Pr. CIT v. Saumya Construction (P.) Ltd. (387 ITR 529) (Guj HC) - - Pr. CIT v. Meeta Gutgutia (248 taxman 384) (Del HC) CIT v. Sinhgad Technical Education Society (378 ITR 84) (Bom HC) - Jai Steel (India) Vs ACIT [259 CTR 281] (Raj HC) - Chetandas Lakshmandas [254 CITR 392] (Del HC) - CIT vs Veerprabhu Marketing Ltd [73 taxmann.com 149] (Cal HC) - 2.15 For the reasons set out in the foregoing and in view of the above-cited judgments, the appellant submits that since no incriminating material whatsoever was found or seized from the appellant’s premises in the course…

The Kumar Family Trust, Delhi vs. ACIT, Central Circle-4, Delhi

In the result, appeal for AYs 2013-14 & 2014-15 are unabated and assessments are set aside due to no incriminating material found during the search and the appeals for the said assessment years are...

ITA 2775/DEL/2022[2018-19]Status: DisposedITAT Delhi20 Nov 2024AY 2018-19

Bench: Shri S. Rifaur Rahman & Shri Sudhir Kumar, Judicialmember

For Appellant: Shri Akkal Dudhwewala, CAFor Respondent: Ms. Sapna Bhatia, CIT DR
Section 132Section 139Section 143(2)Section 153ASection 22Section 23(2)

…CIT Vs. Lata Jain (384 ITR 543) (Del HC) - Pr. CIT v. Saumya Construction (P.) Ltd. (387 ITR 529) (Guj HC) - - Pr. CIT v. Meeta Gutgutia (248 taxman 384) (Del HC) CIT v. Sinhgad Technical Education Society (378 ITR 84) (Bom HC) - Jai Steel (India) Vs ACIT [259 CTR 281] (Raj HC) - Chetandas Lakshmandas [254 CITR 392] (Del HC) - CIT vs Veerprabhu Marketing Ltd [73 taxmann.com 149] (Cal HC) - 2.15 For the reasons set out in the foregoing and in view of the above-cited judgments, the appellant submits that since no incriminating material whatsoever was found or seized from the appellant’s premises in the course…

The Kumar Family Trust, Delhi vs. ACIT, Central Circle-4, New Delhi

In the result, appeal for AYs 2013-14 & 2014-15 are unabated and assessments are set aside due to no incriminating material found during the search and the appeals for the said assessment years are...

ITA 2774/DEL/2022[2017-18]Status: DisposedITAT Delhi20 Nov 2024AY 2017-18

Bench: Shri S. Rifaur Rahman & Shri Sudhir Kumar, Judicialmember

For Appellant: Shri Akkal Dudhwewala, CAFor Respondent: Ms. Sapna Bhatia, CIT DR
Section 132Section 139Section 143(2)Section 153ASection 22Section 23(2)

…CIT Vs. Lata Jain (384 ITR 543) (Del HC) - Pr. CIT v. Saumya Construction (P.) Ltd. (387 ITR 529) (Guj HC) - - Pr. CIT v. Meeta Gutgutia (248 taxman 384) (Del HC) CIT v. Sinhgad Technical Education Society (378 ITR 84) (Bom HC) - Jai Steel (India) Vs ACIT [259 CTR 281] (Raj HC) - Chetandas Lakshmandas [254 CITR 392] (Del HC) - CIT vs Veerprabhu Marketing Ltd [73 taxmann.com 149] (Cal HC) - 2.15 For the reasons set out in the foregoing and in view of the above-cited judgments, the appellant submits that since no incriminating material whatsoever was found or seized from the appellant’s premises in the course…

The Kumar Family Trust, Delhi vs. ACIT, Central Circle-4, Delhi

In the result, appeal for AYs 2013-14 & 2014-15 are unabated and assessments are set aside due to no incriminating material found during the search and the appeals for the said assessment years are...

ITA 2773/DEL/2022[2016-17]Status: DisposedITAT Delhi20 Nov 2024AY 2016-17

Bench: Shri S. Rifaur Rahman & Shri Sudhir Kumar, Judicialmember

For Appellant: Shri Akkal Dudhwewala, CAFor Respondent: Ms. Sapna Bhatia, CIT DR
Section 132Section 139Section 143(2)Section 153ASection 22Section 23(2)

…CIT Vs. Lata Jain (384 ITR 543) (Del HC) - Pr. CIT v. Saumya Construction (P.) Ltd. (387 ITR 529) (Guj HC) - - Pr. CIT v. Meeta Gutgutia (248 taxman 384) (Del HC) CIT v. Sinhgad Technical Education Society (378 ITR 84) (Bom HC) - Jai Steel (India) Vs ACIT [259 CTR 281] (Raj HC) - Chetandas Lakshmandas [254 CITR 392] (Del HC) - CIT vs Veerprabhu Marketing Ltd [73 taxmann.com 149] (Cal HC) - 2.15 For the reasons set out in the foregoing and in view of the above-cited judgments, the appellant submits that since no incriminating material whatsoever was found or seized from the appellant’s premises in the course…

The Kumar Family Trust, Delhi vs. ACIT, Central Circle-4, New Delhi

In the result, appeal for AYs 2013-14 & 2014-15 are unabated and assessments are set aside due to no incriminating material found during the search and the appeals for the said assessment years are...

ITA 2772/DEL/2022[2015-16]Status: DisposedITAT Delhi20 Nov 2024AY 2015-16

Bench: Shri S. Rifaur Rahman & Shri Sudhir Kumar, Judicialmember

For Appellant: Shri Akkal Dudhwewala, CAFor Respondent: Ms. Sapna Bhatia, CIT DR
Section 132Section 139Section 143(2)Section 153ASection 22Section 23(2)

…CIT Vs. Lata Jain (384 ITR 543) (Del HC) - Pr. CIT v. Saumya Construction (P.) Ltd. (387 ITR 529) (Guj HC) - - Pr. CIT v. Meeta Gutgutia (248 taxman 384) (Del HC) CIT v. Sinhgad Technical Education Society (378 ITR 84) (Bom HC) - Jai Steel (India) Vs ACIT [259 CTR 281] (Raj HC) - Chetandas Lakshmandas [254 CITR 392] (Del HC) - CIT vs Veerprabhu Marketing Ltd [73 taxmann.com 149] (Cal HC) - 2.15 For the reasons set out in the foregoing and in view of the above-cited judgments, the appellant submits that since no incriminating material whatsoever was found or seized from the appellant’s premises in the course…