Karti P. Chidambaram v. Principal Director of Income- Tax (Investigation)

436 ITR 340High Court2021#24990 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2022 to 2022.

Judgments citing Karti P. Chidambaram v. Principal Director of Income- Tax (Investigation)

Wachovia Marketing Pvt. Ltd., Delhi vs. ITO, Ward-27(2), New Delhi

In the result, the appeal of assessee is dismissed

ITA 847/DEL/2020[2011-12]Status: DisposedITAT Delhi31 Aug 2022AY 2011-12

Bench: Shri Anil Chaturvedi

For Appellant: Shri Piyush Kaushik, AdvFor Respondent: Shri Om Prakash, Sr. D.R

Section 132Section 132(4)Section 142(1)Section 143(3)Section 147Section 148Section 68

…proceedings u/s 147 of the Act and the AO had recorded satisfaction as contemplated u/s 153C of the Act. 16. I also find that Hon’ble Madras High Court in the case of Karti P. Chidambaram V. Principal Director of Income- Tax (Investigation) and others [2021] 436 ITR 340 (Mad) has held that there is distinction between the provisions of Section 147, 153A and 153C of the Act and has held that only after handing over of the materials to the Assessing Officer of the other person, he is empowered to issue notice under section 153C of the Act and not otherwise. The relevant observations of the High Court reads as unde…

Shri.J M Vrushabendraiah, Hospet vs. Assistant Commissioner of Income Tax Circle-1, Bellary

The appeal of the assessee is partly allowed

ITA 299/BANG/2019[2010-11]Status: DisposedITAT Bangalore20 Jul 2022AY 2010-11

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2010-11

For Appellant: Shri Srihari Kutsa, A.RFor Respondent: Shri Narayana K.R., D.R

Section 147Section 148Section 153CSection 250

…R. that on assessment u/s 153C of the Act on the reason that seized material recovered in the case of search of Mr. Ali Khan. In our opinion, similar issue came for consideration before Hon’ble Madras High Court in the case of Karti P. Chidambaram reported in 436 ITR 340 (Mad), wherein held as follows:- • “The recourse under section 153A and section 153C is a special procedure that gets triggered upon receipt of incriminating -material post any search or requisition. The normal course of assessment and reassessment is fundamentally altered when a search or requisition takes place under section 132/132A and the m…

Assistant Commissioner of Income Tax, Central Circle- 1(2), Bangalore vs. Mr. M R Seetharam, Bangalore

In the result, the appeal filed by the revenue stands allowed as indicated hereinabove

ITA 256/BANG/2020[2007-08]Status: DisposedITAT Bangalore31 May 2022AY 2007-08

For Respondent: Shri Naginchand Khincha

Section 132Section 143(2)Section 143(3)Section 147Section 148Section 151Section 153Section 153A

…(2010) 329 ITR 28 (Del.) — Diwakar Engineers Ltd. vs. ITO  225 ITR 495 (Del.) — Rakesh Aggarwal 8. The Ld. Standing Counsel also placed heavy reliance on the decision of Hon’ble Madras High Court in case of Karti P. Chidambaram vs. Pr.DIT reported in (2021) 436 ITR 340. The Ld. Standing Counsel further submitted that no materials were handed over by the Assessing Officer of the search person to the Ld.AO of the assessee, and admittedly it is a position that, the materials referred to in the reasons recorded were received by the Ld.AO from the investigating officer. He thus submitted that, the Ld.CIT(A) erred in…