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 366,459 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

Sh. Sanjeev Bharadwaj, Ludhiana vs. ACIT, Ludhiana

In the result, all the three appeals of the assessees are

ITA 485/CHANDI/2014[2006-07]Status: DisposedITAT Chandigarh11 Jul 2018AY 2006-07

Bench: Shri Sanjay Garg & Ms.Annapurna Gupta

For Appellant: Shri Tej Mohan Singh, Proxy CounselFor Respondent: Shri Surinder Meena, JCIT
Section 132(1)Section 139Section 143(3)Section 153CSection 250

…Tribunal in the case of “All Cargo Global Logistics Ltd.”(supra), has held that assessment u/s. 153A can be made on the basis of incriminating material found during the search. The Hon’ble Rajasthan High Court in the case of “Jai Steel (India) v. ACIT” (2013) 259 CTR 281 has held that in case AYs: 2003-04, 2005-06 & 2006-07 nothing incriminating is found on account of search or requisition, the question of reassessment of the concluded assessment does not arise. Under such circumstances, it is not open to the assessee to seek deduction or claim expenditure which has not been claimed in the original and already c…

Sh. Sanjeev Bharadwaj, Ludhiana vs. ACIT, Ludhiana

In the result, all the three appeals of the assessees are

ITA 483/CHANDI/2014[2003-04]Status: DisposedITAT Chandigarh11 Jul 2018AY 2003-04

Bench: Shri Sanjay Garg & Ms.Annapurna Gupta

For Appellant: Shri Tej Mohan Singh, Proxy CounselFor Respondent: Shri Surinder Meena, JCIT
Section 132(1)Section 139Section 143(3)Section 153CSection 250

…Tribunal in the case of “All Cargo Global Logistics Ltd.”(supra), has held that assessment u/s. 153A can be made on the basis of incriminating material found during the search. The Hon’ble Rajasthan High Court in the case of “Jai Steel (India) v. ACIT” (2013) 259 CTR 281 has held that in case AYs: 2003-04, 2005-06 & 2006-07 nothing incriminating is found on account of search or requisition, the question of reassessment of the concluded assessment does not arise. Under such circumstances, it is not open to the assessee to seek deduction or claim expenditure which has not been claimed in the original and already c…

Smt. Seema Mundra, Kota vs. Deputy Commissioner of Income Tax, Kota

In the result, the appeal of the assessee is allowed

ITA 431/JPR/2018[2014-15]Status: DisposedITAT Jaipur19 Jun 2018AY 2014-15
For Appellant: Shri C.M. Birla, CAFor Respondent: Shri Varinder Mehta, CIT - DR
Section 132Section 132ASection 142(1)Section 142(2)Section 143(3)Section 153ASection 153A(1)(a)Section 153B

…e of the appellant. 7. … 8. Ground 2(i) and (ii) are taken together as requested by the appellant. Firstly the appellant has taken a legal plea that disallowance cannot be made as no incriminating seized material is found. Judgement namely Jai Steel vs ACIT 259 CTR 281 (Jaipur) & CIT vs Kabul Chawla 281 CTR 45 (Del.) are cited in support of the contention. The legal pleas is untenable as on the date of search (13-08-2013) no return was filed for the A.Yr. 2014-15. In fact the return was filed on 29-11-2014. Since on the date of search the assessment was pending the judgements cited are NOT applicable. The lega…

Smt. Shalu Sood, Indore vs. DCIT, CC-II, Ludhiana

In the result, all the appeals of the assessees are

ITA 209/CHANDI/2018[2007-08]Status: DisposedITAT Chandigarh11 Jun 2018AY 2007-08

Bench: Shri Sanjay Garg & Dr.B.R.R.Kumar

For Appellant: Shri Nikhil GoyalFor Respondent: Shri Manu Malik, CIT
Section 132Section 139Section 143(1)Section 143(3)Section 153ASection 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH ‘B,CHANDIGARH BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND Dr.B.R.R.KUMAR, ACCOUNTANT MEMBER ITA Nos. 209 to 211/CHD/2018 Assessment Year: 2007-08 to 2009-10 Smt. Shalu Sood, Vs The DCIT, W/o Shri Satish Sood, Central Circle-II, RH-6, Scheme No.-54, Ludhiana. Vijay Nagar, Indore. PAN : ATIPS4729B Appellant by : Shri Nikhil Goyal Respondent by : Shri Manu Malik, CIT Date of Hearing : 06.06.2018 Date of Pronouncement : 11.06.2018 & Assessment Year: 2008-2009 Smt. Megha Sood, Vs The DCIT, W/o Shri Sahil Sood, Central Circle-II, RH-6, Scheme No.-54, Ludhiana. Vija…

M/S. Gee Ispat Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result, the appeals of the assessee are allowed and that of the department are dismissed

ITA 5476/DEL/2014[2008-09]Status: DisposedITAT Delhi31 May 2018AY 2008-09

Bench: Sh. N. K. Saini, Am & Smt. Beena A. Pillai, Jm

For Appellant: Sh. Gautam Jain & Piyush K. KamalFor Respondent: Sh. Sanjit Singh, CIT DR
Section 253Section 5

…All Cargo Gobal Logistics Ltd. in ITA No. 1969 of 2013 " CIT Vs Continental Warehousing Corporation (Nhava Sheva) Ltd. 374 ITR 645 " CIT Vs Gurinder Singh Bawa 386 ITR 483 " Pr. CIT Vs Saumya Construction (P) Ltd. 387 ITR 529 (Guj.) " Jai Steel India Vs ACIT 259 CTR 281 (Raj.) " CIT Vs IBC Knowledge Park (P) Ltd. 385 ITR 346 (Kar.) " Pr. CIT Vs Dipak Jashvantlal Panchal (2017) 397 ITR 153 (Guj.) 18. In his rival submissions, the ld. Sr. DR strongly supported the orders of the authorities below and furnished a written submission which read as under: “1. Search in the case of assessee group was conducted on 07.01.…

M/S. Gee Ispat Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result, the appeals of the assessee are allowed and that of the department are dismissed

ITA 5475/DEL/2014[2006-07]Status: DisposedITAT Delhi31 May 2018AY 2006-07

Bench: Sh. N. K. Saini, Am & Smt. Beena A. Pillai, Jm

For Appellant: Sh. Gautam Jain & Piyush K. KamalFor Respondent: Sh. Sanjit Singh, CIT DR
Section 253Section 5

…All Cargo Gobal Logistics Ltd. in ITA No. 1969 of 2013 " CIT Vs Continental Warehousing Corporation (Nhava Sheva) Ltd. 374 ITR 645 " CIT Vs Gurinder Singh Bawa 386 ITR 483 " Pr. CIT Vs Saumya Construction (P) Ltd. 387 ITR 529 (Guj.) " Jai Steel India Vs ACIT 259 CTR 281 (Raj.) " CIT Vs IBC Knowledge Park (P) Ltd. 385 ITR 346 (Kar.) " Pr. CIT Vs Dipak Jashvantlal Panchal (2017) 397 ITR 153 (Guj.) 18. In his rival submissions, the ld. Sr. DR strongly supported the orders of the authorities below and furnished a written submission which read as under: “1. Search in the case of assessee group was conducted on 07.01.…

M/S. Gee Ispat Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result, the appeals of the assessee are allowed and that of the department are dismissed

ITA 5425/DEL/2014[2007-08]Status: DisposedITAT Delhi31 May 2018AY 2007-08

Bench: Sh. N. K. Saini, Am & Smt. Beena A. Pillai, Jm

For Appellant: Sh. Gautam Jain & Piyush K. KamalFor Respondent: Sh. Sanjit Singh, CIT DR
Section 253Section 5

…All Cargo Gobal Logistics Ltd. in ITA No. 1969 of 2013 " CIT Vs Continental Warehousing Corporation (Nhava Sheva) Ltd. 374 ITR 645 " CIT Vs Gurinder Singh Bawa 386 ITR 483 " Pr. CIT Vs Saumya Construction (P) Ltd. 387 ITR 529 (Guj.) " Jai Steel India Vs ACIT 259 CTR 281 (Raj.) " CIT Vs IBC Knowledge Park (P) Ltd. 385 ITR 346 (Kar.) " Pr. CIT Vs Dipak Jashvantlal Panchal (2017) 397 ITR 153 (Guj.) 18. In his rival submissions, the ld. Sr. DR strongly supported the orders of the authorities below and furnished a written submission which read as under: “1. Search in the case of assessee group was conducted on 07.01.…

M/S. Gee Ispat Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result, the appeals of the assessee are allowed and that of the department are dismissed

ITA 5424/DEL/2014[2005-06]Status: DisposedITAT Delhi31 May 2018AY 2005-06

Bench: Sh. N. K. Saini, Am & Smt. Beena A. Pillai, Jm

For Appellant: Sh. Gautam Jain & Piyush K. KamalFor Respondent: Sh. Sanjit Singh, CIT DR
Section 253Section 5

…All Cargo Gobal Logistics Ltd. in ITA No. 1969 of 2013 " CIT Vs Continental Warehousing Corporation (Nhava Sheva) Ltd. 374 ITR 645 " CIT Vs Gurinder Singh Bawa 386 ITR 483 " Pr. CIT Vs Saumya Construction (P) Ltd. 387 ITR 529 (Guj.) " Jai Steel India Vs ACIT 259 CTR 281 (Raj.) " CIT Vs IBC Knowledge Park (P) Ltd. 385 ITR 346 (Kar.) " Pr. CIT Vs Dipak Jashvantlal Panchal (2017) 397 ITR 153 (Guj.) 18. In his rival submissions, the ld. Sr. DR strongly supported the orders of the authorities below and furnished a written submission which read as under: “1. Search in the case of assessee group was conducted on 07.01.…

DCIT, New Delhi vs. M/S. Gee Ispat Pvt. Ltd., New Delhi

In the result, the appeals of the assessee are allowed and that of the department are dismissed

ITA 4259/DEL/2014[2008-09]Status: DisposedITAT Delhi31 May 2018AY 2008-09

Bench: Sh. N. K. Saini, Am & Smt. Beena A. Pillai, Jm

For Appellant: Sh. Gautam Jain & Piyush K. KamalFor Respondent: Sh. Sanjit Singh, CIT DR
Section 253Section 5

…All Cargo Gobal Logistics Ltd. in ITA No. 1969 of 2013 " CIT Vs Continental Warehousing Corporation (Nhava Sheva) Ltd. 374 ITR 645 " CIT Vs Gurinder Singh Bawa 386 ITR 483 " Pr. CIT Vs Saumya Construction (P) Ltd. 387 ITR 529 (Guj.) " Jai Steel India Vs ACIT 259 CTR 281 (Raj.) " CIT Vs IBC Knowledge Park (P) Ltd. 385 ITR 346 (Kar.) " Pr. CIT Vs Dipak Jashvantlal Panchal (2017) 397 ITR 153 (Guj.) 18. In his rival submissions, the ld. Sr. DR strongly supported the orders of the authorities below and furnished a written submission which read as under: “1. Search in the case of assessee group was conducted on 07.01.…

DCIT, New Delhi vs. M/S. Gee Ispat Pvt. Ltd., New Delhi

In the result, the appeals of the assessee are allowed and that of the department are dismissed

ITA 4258/DEL/2014[2007-08]Status: DisposedITAT Delhi31 May 2018AY 2007-08

Bench: Sh. N. K. Saini, Am & Smt. Beena A. Pillai, Jm

For Appellant: Sh. Gautam Jain & Piyush K. KamalFor Respondent: Sh. Sanjit Singh, CIT DR
Section 253Section 5

…All Cargo Gobal Logistics Ltd. in ITA No. 1969 of 2013 " CIT Vs Continental Warehousing Corporation (Nhava Sheva) Ltd. 374 ITR 645 " CIT Vs Gurinder Singh Bawa 386 ITR 483 " Pr. CIT Vs Saumya Construction (P) Ltd. 387 ITR 529 (Guj.) " Jai Steel India Vs ACIT 259 CTR 281 (Raj.) " CIT Vs IBC Knowledge Park (P) Ltd. 385 ITR 346 (Kar.) " Pr. CIT Vs Dipak Jashvantlal Panchal (2017) 397 ITR 153 (Guj.) 18. In his rival submissions, the ld. Sr. DR strongly supported the orders of the authorities below and furnished a written submission which read as under: “1. Search in the case of assessee group was conducted on 07.01.…

DCIT, New Delhi vs. M/S. Gee Ispat Pvt. Ltd., New Delhi

In the result, the appeals of the assessee are allowed and that of the department are dismissed

ITA 4257/DEL/2014[2006-07]Status: DisposedITAT Delhi31 May 2018AY 2006-07

Bench: Sh. N. K. Saini, Am & Smt. Beena A. Pillai, Jm

For Appellant: Sh. Gautam Jain & Piyush K. KamalFor Respondent: Sh. Sanjit Singh, CIT DR
Section 253Section 5

…All Cargo Gobal Logistics Ltd. in ITA No. 1969 of 2013 " CIT Vs Continental Warehousing Corporation (Nhava Sheva) Ltd. 374 ITR 645 " CIT Vs Gurinder Singh Bawa 386 ITR 483 " Pr. CIT Vs Saumya Construction (P) Ltd. 387 ITR 529 (Guj.) " Jai Steel India Vs ACIT 259 CTR 281 (Raj.) " CIT Vs IBC Knowledge Park (P) Ltd. 385 ITR 346 (Kar.) " Pr. CIT Vs Dipak Jashvantlal Panchal (2017) 397 ITR 153 (Guj.) 18. In his rival submissions, the ld. Sr. DR strongly supported the orders of the authorities below and furnished a written submission which read as under: “1. Search in the case of assessee group was conducted on 07.01.…

DCIT, New Delhi vs. M/S. Gee Ispat Pvt. Ltd., New Delhi

In the result, the appeals of the assessee are allowed and that of the department are dismissed

ITA 4256/DEL/2014[2005-06]Status: DisposedITAT Delhi31 May 2018AY 2005-06

Bench: Sh. N. K. Saini, Am & Smt. Beena A. Pillai, Jm

For Appellant: Sh. Gautam Jain & Piyush K. KamalFor Respondent: Sh. Sanjit Singh, CIT DR
Section 253Section 5

…All Cargo Gobal Logistics Ltd. in ITA No. 1969 of 2013 " CIT Vs Continental Warehousing Corporation (Nhava Sheva) Ltd. 374 ITR 645 " CIT Vs Gurinder Singh Bawa 386 ITR 483 " Pr. CIT Vs Saumya Construction (P) Ltd. 387 ITR 529 (Guj.) " Jai Steel India Vs ACIT 259 CTR 281 (Raj.) " CIT Vs IBC Knowledge Park (P) Ltd. 385 ITR 346 (Kar.) " Pr. CIT Vs Dipak Jashvantlal Panchal (2017) 397 ITR 153 (Guj.) 18. In his rival submissions, the ld. Sr. DR strongly supported the orders of the authorities below and furnished a written submission which read as under: “1. Search in the case of assessee group was conducted on 07.01.…

M/S. Span Foundation Pvt. Ltd., Kolkata vs. DCIT, Central Circle - 3(2), Kolkata

In the result, appeal of the assessee is allowed

ITA 2521/KOL/2017[2009-10]Status: DisposedITAT Kolkata18 Apr 2018AY 2009-10

Bench: Shri A. T Varkey, Jm &Dr. A.L.Saini, Am आयकरअपीलसं/.Ita No.2519/Kol/2017 ("नधा"रणवष" / Assessment Year: 2009-10) M/S. Garg Brothers Pvt. Ltd. Vs. Dcit, Central Circle- 3(2), Kolkata 57, Burtolla Street, Aayakar Bhawan Poorva, 110, Kolkata – 700 007. Shantipally, Kolkata – 700 107. "थायीलेखासं/.जीआइआरसं/.Pan/Gir No. : Aaacg 9775 F (Assessee) .. (Revenue) & आयकरअपीलसं/.Ita No.2520/Kol/2017 ("नधा"रणवष" / Assessment Year: 2009-10) M/S. Cliff Treximpvt. Ltd. Vs. Dcit, Central Circle- 3(2), Kolkata 57, Burtolla Street, Aayakar Bhawan Poorva, 110, Kolkata – 700 007. Shantipally, Kolkata – 700 107. "थायीलेखासं/.जीआइआरसं/.Pan/Gir No. : Aabcc 0961 E (Assessee) .. (Revenue) & आयकरअपीलसं/.Ita No.2521/Kol/2017 ("नधा"रणवष" / Assessment Year: 2009-10) M/S. Span Foundation Pvt. Vs. Dcit, Central Circle- Ltd. 3(2), Kolkata Aayakar Bhawan Poorva, 110, 57, Burtolla Street, Shantipally, Kolkata – 700 107. Kolkata – 700 007. "थायीलेखासं/.जीआइआरसं/.Pan/Gir No. : Aaecs 4605 C (Assessee) .. (Revenue)

For Appellant: Shri S.K. Tulsiyan, Advocate & Bhoomija Verma, ARFor Respondent: Shri G. Mallikarjuna, CIT(DR)
Section 263

…ken to revise such assessment. In substance, what the A.O. could not do directly, the Ld. C.I.T. cannot do indirectly. In support of the said settled position, following further reliance is placed before the Hon'ble Bench: a) Jai Steel (India) vs. ACIT (2013) 259 CTR 281 (Raj) “The provisions of sections 153A to 153C cannot be interpreted to be a further innings for the Assessing Officer and/or assessee beyond provisions of Sections 139 (return of income), 139(5) (revised return of income), 147 (income escaping assessment) and 263 (revision of orders) of the Act. 31 M/s. Garg Brothers Pvt. Ltd. M/s. Cliff TreximP…

M/S. Cliff Trexim Pvt. Ltd., Kolkata vs. DCIT, Central Circle - 3(2), Kolkata

In the result, appeal of the assessee is allowed

ITA 2520/KOL/2017[2009-10]Status: DisposedITAT Kolkata18 Apr 2018AY 2009-10

Bench: Shri A. T Varkey, Jm &Dr. A.L.Saini, Am आयकरअपीलसं/.Ita No.2519/Kol/2017 ("नधा"रणवष" / Assessment Year: 2009-10) M/S. Garg Brothers Pvt. Ltd. Vs. Dcit, Central Circle- 3(2), Kolkata 57, Burtolla Street, Aayakar Bhawan Poorva, 110, Kolkata – 700 007. Shantipally, Kolkata – 700 107. "थायीलेखासं/.जीआइआरसं/.Pan/Gir No. : Aaacg 9775 F (Assessee) .. (Revenue) & आयकरअपीलसं/.Ita No.2520/Kol/2017 ("नधा"रणवष" / Assessment Year: 2009-10) M/S. Cliff Treximpvt. Ltd. Vs. Dcit, Central Circle- 3(2), Kolkata 57, Burtolla Street, Aayakar Bhawan Poorva, 110, Kolkata – 700 007. Shantipally, Kolkata – 700 107. "थायीलेखासं/.जीआइआरसं/.Pan/Gir No. : Aabcc 0961 E (Assessee) .. (Revenue) & आयकरअपीलसं/.Ita No.2521/Kol/2017 ("नधा"रणवष" / Assessment Year: 2009-10) M/S. Span Foundation Pvt. Vs. Dcit, Central Circle- Ltd. 3(2), Kolkata Aayakar Bhawan Poorva, 110, 57, Burtolla Street, Shantipally, Kolkata – 700 107. Kolkata – 700 007. "थायीलेखासं/.जीआइआरसं/.Pan/Gir No. : Aaecs 4605 C (Assessee) .. (Revenue)

For Appellant: Shri S.K. Tulsiyan, Advocate & Bhoomija Verma, ARFor Respondent: Shri G. Mallikarjuna, CIT(DR)
Section 263

…ken to revise such assessment. In substance, what the A.O. could not do directly, the Ld. C.I.T. cannot do indirectly. In support of the said settled position, following further reliance is placed before the Hon'ble Bench: a) Jai Steel (India) vs. ACIT (2013) 259 CTR 281 (Raj) “The provisions of sections 153A to 153C cannot be interpreted to be a further innings for the Assessing Officer and/or assessee beyond provisions of Sections 139 (return of income), 139(5) (revised return of income), 147 (income escaping assessment) and 263 (revision of orders) of the Act. 31 M/s. Garg Brothers Pvt. Ltd. M/s. Cliff TreximP…

M/S. Garg Brothers Pvt. Ltd., Kolkata vs. DCIT, Central Circle - 3(2), Kolkata

In the result, appeal of the assessee is allowed

ITA 2519/KOL/2017[2009-10]Status: DisposedITAT Kolkata18 Apr 2018AY 2009-10

Bench: Shri A. T Varkey, Jm &Dr. A.L.Saini, Am आयकरअपीलसं/.Ita No.2519/Kol/2017 ("नधा"रणवष" / Assessment Year: 2009-10) M/S. Garg Brothers Pvt. Ltd. Vs. Dcit, Central Circle- 3(2), Kolkata 57, Burtolla Street, Aayakar Bhawan Poorva, 110, Kolkata – 700 007. Shantipally, Kolkata – 700 107. "थायीलेखासं/.जीआइआरसं/.Pan/Gir No. : Aaacg 9775 F (Assessee) .. (Revenue) & आयकरअपीलसं/.Ita No.2520/Kol/2017 ("नधा"रणवष" / Assessment Year: 2009-10) M/S. Cliff Treximpvt. Ltd. Vs. Dcit, Central Circle- 3(2), Kolkata 57, Burtolla Street, Aayakar Bhawan Poorva, 110, Kolkata – 700 007. Shantipally, Kolkata – 700 107. "थायीलेखासं/.जीआइआरसं/.Pan/Gir No. : Aabcc 0961 E (Assessee) .. (Revenue) & आयकरअपीलसं/.Ita No.2521/Kol/2017 ("नधा"रणवष" / Assessment Year: 2009-10) M/S. Span Foundation Pvt. Vs. Dcit, Central Circle- Ltd. 3(2), Kolkata Aayakar Bhawan Poorva, 110, 57, Burtolla Street, Shantipally, Kolkata – 700 107. Kolkata – 700 007. "थायीलेखासं/.जीआइआरसं/.Pan/Gir No. : Aaecs 4605 C (Assessee) .. (Revenue)

For Appellant: Shri S.K. Tulsiyan, Advocate & Bhoomija Verma, ARFor Respondent: Shri G. Mallikarjuna, CIT(DR)
Section 263

…ken to revise such assessment. In substance, what the A.O. could not do directly, the Ld. C.I.T. cannot do indirectly. In support of the said settled position, following further reliance is placed before the Hon'ble Bench: a) Jai Steel (India) vs. ACIT (2013) 259 CTR 281 (Raj) “The provisions of sections 153A to 153C cannot be interpreted to be a further innings for the Assessing Officer and/or assessee beyond provisions of Sections 139 (return of income), 139(5) (revised return of income), 147 (income escaping assessment) and 263 (revision of orders) of the Act. 31 M/s. Garg Brothers Pvt. Ltd. M/s. Cliff TreximP…

Bmm Ispat Limited, Hospet vs. DCIT, Bangalore

In the result, Revenue’s appeal for Assessment Year 2011-12 is dismissed

ITA 779/BANG/2015[2008-09]Status: DisposedITAT Bangalore10 Apr 2018AY 2008-09

Bench: Shri Sunil Kumar Yadav & Shri Jason P Boaz

For Appellant: Shri K.R. Pradeep, C.AFor Respondent: Shri K.V.Arvind, Standing Counsel for Dept
Section 132Section 143(3)Section 153ASection 153DSection 234BSection 234DSection 68

…t has been held that no assessment u/s 153A can be made and requires to be vacated as held in 1) CIT vs Lancy Constructions - ITA 528 to 531/2014 - KAR HC – 2) CIT vs Continental Warehousing Corporation - 374 ITR 645 - Bombay HC 3) Jai Steel (India) vs ACIT - 259 CTR 281 - RAJASTHAN HC 4) PCIT vs Desai Construction Pvt Ltd - 387 ITR 552 - GUJ HC 5) CIT vs Kabul Chawla - 380 ITR 573 - Delhi HC. Secondly, the AO made an addition of Rs.16,71,82,094 based on certain material seized from Bharat S Ghorpade and Dinesh Kumar Singhi mentioned A/BSG/01 , A/BSG/02 and A/DKS-1. These materials does not belong to the assesse…

Dinesh Kumar Singhi, Bangalore vs. DCIT, Bangalore

In the result, the assessee's appeal for Assessment Year 2011-12 is partly allowed

ITA 699/BANG/2015[2005-06]Status: DisposedITAT Bangalore10 Apr 2018AY 2005-06

Bench: Shri Sunil Kumar Yadav & Shri Jason P Boaz

For Appellant: Shri K.R. Pradeep, C.AFor Respondent: Shri K.V. Arvind, Standing Counsel for Dept
Section 10BSection 132Section 143(3)Section 148Section 153ASection 154

…trary to law. In support of this contention, the assessee relies on the following case laws: 1) CIT vs Lancy Constructions - ITA 528 to 531/2014 - KAR HC. 2) CIT vs Continental Warehousing Corporation - 374 ITR 645 - Bombay HC. 3) Jai Steel (India) vs ACIT - 259 CTR 281 - RAJASTHAN HC. 4) PCIT vs Desai Construction Pvt Ltd - 387 ITR 552 - GUJ HC. 5) CIT vs Kabul Chawla - 380 ITR 573 - Delhi HC. Further seized material in third party hands cannot be used in the hands of the assessee unless it is held that the same belonged to the assessee. In this case, the material referred A/BMM-OFF/4, A2/BMM/3 & A2/BMM/4 etc…

ACIT, Jaipur vs. Rajendra Kumar Jain, Jaipur

ITA 521/JPR/2017[2010-11]Status: DisposedITAT Jaipur28 Mar 2018AY 2010-11
For Appellant: Shri S.L. Poddar (Advocate)For Respondent: Shri Varinder Mehta (CIT)
Section 132Section 132(4)Section 147Section 148Section 153A

…provisions of law. The Hon’ble Delhi High Court in the case of CIT vs. Kabul Chawla, 281 CTR 45 28 ITA Nos. 293(7)/JP/2017 Shri Rajendra Kumar Jain, Jaipur. (Delhi) as well as the Hon’ble Jurisdictional High Court in the case of Jai Steel (India) vs. ACIT 259 CTR 281 (Raj.) has considered this issue of reassessment of income under section 153A in the absence of incriminating material. The Coordinate Bench of this Tribunal in the case of M/s. Gorbandh Marbles Pvt. Ltd. vs. DCIT in ITA No.605/JP/2017 vide order dated 27.12.2017 has considered and decided an identical issue in para 5 as under :- “ 5. We have…

ACIT, Jaipur vs. Rajendra Kumar Jain, Jaipur

ITA 520/JPR/2017[2009-10]Status: DisposedITAT Jaipur28 Mar 2018AY 2009-10
For Appellant: Shri S.L. Poddar (Advocate)For Respondent: Shri Varinder Mehta (CIT)
Section 132Section 132(4)Section 147Section 148Section 153A

…provisions of law. The Hon’ble Delhi High Court in the case of CIT vs. Kabul Chawla, 281 CTR 45 28 ITA Nos. 293(7)/JP/2017 Shri Rajendra Kumar Jain, Jaipur. (Delhi) as well as the Hon’ble Jurisdictional High Court in the case of Jai Steel (India) vs. ACIT 259 CTR 281 (Raj.) has considered this issue of reassessment of income under section 153A in the absence of incriminating material. The Coordinate Bench of this Tribunal in the case of M/s. Gorbandh Marbles Pvt. Ltd. vs. DCIT in ITA No.605/JP/2017 vide order dated 27.12.2017 has considered and decided an identical issue in para 5 as under :- “ 5. We have…

ACIT, Jaipur vs. Rajendra Kumar Jain, Jaipur

ITA 519/JPR/2017[2007-08]Status: DisposedITAT Jaipur28 Mar 2018AY 2007-08
For Appellant: Shri S.L. Poddar (Advocate)For Respondent: Shri Varinder Mehta (CIT)
Section 132Section 132(4)Section 147Section 148Section 153A

…provisions of law. The Hon’ble Delhi High Court in the case of CIT vs. Kabul Chawla, 281 CTR 45 28 ITA Nos. 293(7)/JP/2017 Shri Rajendra Kumar Jain, Jaipur. (Delhi) as well as the Hon’ble Jurisdictional High Court in the case of Jai Steel (India) vs. ACIT 259 CTR 281 (Raj.) has considered this issue of reassessment of income under section 153A in the absence of incriminating material. The Coordinate Bench of this Tribunal in the case of M/s. Gorbandh Marbles Pvt. Ltd. vs. DCIT in ITA No.605/JP/2017 vide order dated 27.12.2017 has considered and decided an identical issue in para 5 as under :- “ 5. We have…